Bengal Ambuja Housing Development Ltd. v. DCIT

3 ITR 569Income Tax Appellate Tribunal#24306 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2016 to 2018.

Judgments citing Bengal Ambuja Housing Development Ltd. v. DCIT

Deputy Commissioner of Income-Tax, Pune vs. M/S. Trinity Developers, Pune

In the result, appeal of Revenue is dismissed

ITA 174/PUN/2016[2012-13]Status: DisposedITAT Pune23 Mar 2018AY 2012-13

Bench: Ms. Sushma Chowla, Jm & Shri D. Karunakara Rao, Am आयकर अपीऱ सं. / Ita No.174/Pun/2016 यििाारण वषा / Assessment Year : 2012-13 The Dy. Commissioner Of Income Tax, अऩीऱाथी/Appellant Circle 3, Pune …. Vs. M/S. Trinity Developers, A-102, Icc Trade Tower, Senapati Bapat Road, …. प्रत्यथी / Respondent Pune – 411016 Pan: Aabat7830R

For Appellant: Shri Rajeev Kumar, CITFor Respondent: Shri Nikhil Pathak

Section 143(3)Section 80I

…e case of — i) ITO vs. Air Developers, 25 DTR 287 (Nag.); ii) DCIT vs. Brigade Enterprises Pvt. Ltd., 14 DTR 371 (Bang.); iii) ACIT vs. Sheth Developers P. Ltd., 33 SOT 277 (Mum.); iv) Bengal Ambuja Housing Development Ltd. vs. DCIT; v) SJR Builders vs. ACIT, 3 ITR 569 (Mum.) held that the assessee would not loose the exemption under Section 80-IB(10) in entirety where some of the residential units wings had a „built-up area‟ in excess of the limit prescribed in clause (c) of Section 80-IB(10) but, it would be entitled to proportionate deduction under Section 80-IB(10) of the Act with regard to the profits 5 M/s.…

DCIT, Jaipur vs. Guru Pragya Infra (P) Ltd., Jaipur

ITA 417/JPR/2015[2009-10]Status: DisposedITAT Jaipur24 Jan 2017AY 2009-10

For Appellant: Shri P.C. Parwal (CA)For Respondent: Smt. Roshanta Meena (JCIT) fu/kZkfjrh dh vksj ls@

Section 147Section 80I

…& (f) of section 80-IB(10), the deduction can’t be disallowed in entirety but should be restricted only with reference to those flats where there is a violation of the condition. For this, reliance is placed on the following cases:- SJR Builders Vs. Ass. CIT 3 ITR 569 (Trib.) (Bang.) In this case the assessee was engaged in real estate and construction business. For the assessment year 2005-06, it claimed deduction under section 80-IB(10) amounting to Rs. 2,02,08,690 being 100 percent of the profit in respect of a project. The deduction was claimed by the assessee on the ground that each dwelling unit/flat cons…

Asst CIT Cir 21(3), Mumbai vs. Suncity Housing, Mumbai

In the result, the appeal filed by the Revenue in ITA No

ITA 5183/MUM/2014[2010-11]Status: DisposedITAT Mumbai30 May 2016AY 2010-11

Bench: Shri Saktijit Dey & Shri Ramit Kocharआयकर अपील सं./I.T.A. No. 5183/Mum/2014 ("नधा"रण वष" / Assessment Year : 2010-11)

For Appellant: None

Section 131Section 133ASection 143(3)Section 80Section 801B(10)Section 80I

…Nag.) ) b) DCIT v. Brigade Enterprises Pvt. Ltd., (14 DTR 371(Bang.)) c) ACIT v. Sheth Developers P. Ltd., (33 SOT 277 (Mum.)) d) Bengal Ambuja Housing Development Ltd. v DCIT ITA No 1595/ Kol/ 2005 e) Arpanna Development Corp. v. ITO f) SJR Builders v. ACIT,(3 ITR 569 (Mum.) ITA 5183/Mum/2014 11 g) G.V. Corpn. V. ITO, 43 DTR 329 (Mum.) h) CI'T v. Brahma Associates, judgment dated 22.2.2011 (Born.). i) Ekta Housing Pvt, Ltd. v. DCIT'(ITA no. 3649/Mum./2009) j) Aakar Associates v. ITO (ITA No 2903/Ahd/2008). k) ACIT v. GHP Enterprises (ITA No 6746/Mum/2007) l) Arun Excello Foundation Pvt. Ltd. v. ACIT (2007) 1…