CCIT v. M/s. Ceebros Hotels P. Ltd.

440 ITR 200High Court2022#25005 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2023 to 2026.

Sections most often in play

Section 143(3)Section 250Section 139(1)Section 145ASection 36(1)(iii)

Judgments citing CCIT v. M/s. Ceebros Hotels P. Ltd.

Welkin Developers, Mumbai vs. Asstt. Comm of Income Tax, CC 4(3), Mumbai

In the result, the appeal of the assessee bearing ITA No

ITA 5070/MUM/2025[2019-20]Status: DisposedITAT Mumbai16 Mar 2026AY 2019-20

Bench: Shri Anikesh Banerjee & Shri Jagadish

For Respondent: Shri Rajesh Upadhyay
Section 139(1)Section 143(3)Section 145ASection 250

…d & Property Developers Pvt. Ltd., which is a part of inventory of assessee-company is an allowable deduction.” 17. The Ld. AR respectfully relied on the order of Hon'ble Madras High Court in the case of CCIT vs M/s. Ceebros Hotels P. Ltd. reported in (2022) 440 ITR 200 (Mad). The Hon'ble High Court has also considered the issue related to allowable interest u/sec. 36(1)(iii) the relevant para no.19 to 21 is reproduced as below: “19. Further, the Tribunal noted that the inventory in the business/holding of inventory in the business by itself is a business activity in the normal course and in continuation of bus…

Welkin Deveopers, Mumbai vs. Asstt.Comm. of Income Tax, CC 4(3), Mumbai

In the result, the appeal of the assessee bearing ITA No

ITA 5069/MUM/2025[2018-19]Status: DisposedITAT Mumbai16 Mar 2026AY 2018-19

Bench: Shri Anikesh Banerjee & Shri Jagadish

For Appellant: Shri Rajesh UpadhyayFor Respondent: Shri S. Anbuselvan (Sr. AR)
Section 139(1)Section 143(3)Section 145ASection 250

…d & Property Developers Pvt. Ltd., which is a part of inventory of assessee-company is an allowable deduction.” 17. The Ld. AR respectfully relied on the order of Hon'ble Madras High Court in the case of CCIT vs M/s. Ceebros Hotels P. Ltd. reported in (2022) 440 ITR 200 (Mad). The Hon'ble High Court has also considered the issue related to allowable interest u/sec. 36(1)(iii) the relevant para no.19 to 21 is reproduced as below: “19. Further, the Tribunal noted that the inventory in the business/holding of inventory in the business by itself is a business activity in the normal course and in continuation of busi…

Padmavathy Realty and Promoters P Ltd, Chennai vs. The PCIT, Chennai

In the result, appeal filed by the assessee is dismissed

ITA 195/CHNY/2021[2015-16]Status: DisposedITAT Chennai04 Aug 2023AY 2015-16

Bench: Shri Mahavir Singh, Hon’Ble & Shri Manjunatha. G, Hon’Bleआयकर अपील सं./Ita No.: 195/Chny/2021 िनधा"रण वष" / Assessment Year: 2015-16 M/S. Padmavathy Realty & The Principal Commissioner Of Promoters P Ltd V. Chennai-4, 30, Ii Street, Balaji Nagar, Chennai. Royapettah, Chennai – 600 014. [Pan: Aaccd-0782-D] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri. S. Sridhar, Advocate ""यथ" क" ओर से/Respondent By : Shri. R. Clement Ramesh Kumar, Cit सुनवाई क" तारीख/Date Of Hearing : 25.07.2023 घोषणा क" तारीख/Date Of Pronouncement : 04.08.2023

For Appellant: Shri. S. Sridhar, AdvocateFor Respondent: Shri. R. Clement Ramesh Kumar, CIT
Section 143(3)Section 263

…sessee, referring to the decision of Hon’ble Madras High Court in the case of Mahindra World City Developers Ltd vs ACIT (Supra) and relied upon by the PCIT and also the decision of Hon’ble Madras High Court in the case of CIT vs Ceebros Hotels (P) Ltd (2022) 440 ITR 200 (Mad), submitted that if the business of the assessee was commenced even if there was no revenue from the particular project, it cannot be said that the assessee has not commenced the business activities. Further, amortization of premium on issue of debentures is a period cost not directly linked to acquisition of stock in trade and thus, when th…

CCIT v. M/s. Ceebros Hotels P. Ltd. (440 ITR 200) — Cited in 3 Judgments | BharatTax