Bharat Construction Co. v. Commissioner of Income Tax

258 ITR 140High Court#20160 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2017 to 2023.

Judgments citing Bharat Construction Co. v. Commissioner of Income Tax

Madhucon Projects Ltd, Hyderabad vs. DCIT, Central Circle-3, Hyd, Hyderabad

ITA 1326/HYD/2015[2005-06]Status: DisposedITAT Hyderabad02 Mar 2023AY 2005-06

Bench: Shri R.K. Panda & Shri Laliet Kumar

For Appellant: Shri P. Murali Mohan RaoFor Respondent: Shri Jeevan Lal Lavidiya
Section 132Section 153ASection 254(2)Section 801ASection 80I

…Madhucon Projects Limited, Hyderabad. IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ A ‘ Bench, Hyderabad Before Shri R.K. Panda, Accountant Member AND Shri Laliet Kumar, Judicial Member APPEALS Sl. Appeal No. A.Y. Appellant Respondent No. 1. 1937/Hyd/2014 2005-06 M/s. Madhucon Dy. Commissioner of 2. 1938/Hyd/2014 2006-07 Projects Limited, Income-tax, Hyderabad. Central Circle-3, 3. 1326/Hyd/2015 2005-06 PAN: AABCM4757A Hyderabad MISCELLANEOUS APPLICATIONS Sl. ITA M.A. A.Y. Appellant Respondent No. 1 126/Hyd/2015 683/Hyd/2010 2005-06 Dy. Commissioner of Income-tax, Central Circle-4, Hyderabad 2 127/Hyd/20…

Madhucon Projects Limited, Hyderabad vs. DCIT., Central Circle-3, Hyderabad

ITA 1938/HYD/2014[2006-07]Status: DisposedITAT Hyderabad02 Mar 2023AY 2006-07

Bench: Shri R.K. Panda & Shri Laliet Kumar

For Appellant: Shri P. Murali Mohan RaoFor Respondent: Shri Jeevan Lal Lavidiya
Section 132Section 153ASection 254(2)Section 801ASection 80I

…Madhucon Projects Limited, Hyderabad. IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ A ‘ Bench, Hyderabad Before Shri R.K. Panda, Accountant Member AND Shri Laliet Kumar, Judicial Member APPEALS Sl. Appeal No. A.Y. Appellant Respondent No. 1. 1937/Hyd/2014 2005-06 M/s. Madhucon Dy. Commissioner of 2. 1938/Hyd/2014 2006-07 Projects Limited, Income-tax, Hyderabad. Central Circle-3, 3. 1326/Hyd/2015 2005-06 PAN: AABCM4757A Hyderabad MISCELLANEOUS APPLICATIONS Sl. ITA M.A. A.Y. Appellant Respondent No. 1 126/Hyd/2015 683/Hyd/2010 2005-06 Dy. Commissioner of Income-tax, Central Circle-4, Hyderabad 2 127/Hyd/20…

Madhucon Projects Limited, Hyderabad vs. DCIT., Central Circle-3, Hyderabad

ITA 1937/HYD/2014[2005-06]Status: DisposedITAT Hyderabad02 Mar 2023AY 2005-06

Bench: Shri R.K. Panda & Shri Laliet Kumar

For Appellant: Shri P. Murali Mohan RaoFor Respondent: Shri Jeevan Lal Lavidiya
Section 132Section 153ASection 254(2)Section 801ASection 80I

…Madhucon Projects Limited, Hyderabad. IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ A ‘ Bench, Hyderabad Before Shri R.K. Panda, Accountant Member AND Shri Laliet Kumar, Judicial Member APPEALS Sl. Appeal No. A.Y. Appellant Respondent No. 1. 1937/Hyd/2014 2005-06 M/s. Madhucon Dy. Commissioner of 2. 1938/Hyd/2014 2006-07 Projects Limited, Income-tax, Hyderabad. Central Circle-3, 3. 1326/Hyd/2015 2005-06 PAN: AABCM4757A Hyderabad MISCELLANEOUS APPLICATIONS Sl. ITA M.A. A.Y. Appellant Respondent No. 1 126/Hyd/2015 683/Hyd/2010 2005-06 Dy. Commissioner of Income-tax, Central Circle-4, Hyderabad 2 127/Hyd/20…

M/S. Parida Labour Suppliers, Khurda vs. ITO, Khurda

In the result, appeal filed by the assessee is partly allowed

ITA 115/CTK/2013[2008-09]Status: DisposedITAT Cuttack07 Jun 2017AY 2008-09

Bench: Shri N.S Sainiassessment Year :2008-09

For Appellant: Shri P.C Sethi, ARFor Respondent: Shri B.N.Das, DR
Section 143(1)Section 143(2)Section 144Section 144ASection 145(3)

…icer should allow deduction towards interest and remuneration paid to partners from the income estimated by him at 10% of the receipts, relying on the following decisions: i) Ram Jhanwarlal V/s. ITO (321 ITR 400) (Raj) ii) Bharat Construction Co. V/s. CIT 258 ITR 140 (Raj) iii) CIT V/s. Jain Constructions Co. (245 ITR 527) (Raj) Hence, respectfully following the decision of the Hyderabad Benches of the Tribunal in the case of Gopal Krishna Builders (supra), I direct the Assessing Officer to allow deduction towards interest and remuneration paid to partners from the estimated income of 8% of gross contract…

Bharat Construction Co. v. Commissioner of Income Tax (258 ITR 140) — Cited in 4 Judgments | BharatTax