CIT v. Ansal Housing and Construction

389 ITR 373High Court2016#3236 most cited

What is CIT v. Ansal Housing and Construction authority for?

Income from unsold flats in the closing stock of a real estate developer is taxable under the head 'Income from house property' based on their annual letting value, even if the developer is engaged in business.

37

judgments rely on this decision, according to BharatTax’s citation analysis of 367,181 Indian tax judgments — from 2017 to 2025.

Also referred to as

CIT v. Ansal Housing and Construction · section 22 · section 23 · unsold flats · closing stock · real estate developer · annual letting value · income from house property · deemed rent

Also reported as

72 Taxmann.com 254

Sections most often in play

Section 143(3)Section 23Section 22Section 23(5)Section 115BBESection 142(1)Section 145(2)Section 1961 - Sections 14A
Read the full judgment

Issues it is cited on

section 23(5)section 23(4)annual letting valuesection 80ia(4)(iii)section 2(d)section 24(a)section 23(1)annual valuesection 2(47)(v)section 45(1)section 2(45)house property income

Judgments citing CIT v. Ansal Housing and Construction

Deputy Commissioner of Income-Tax, Central Circle - 1(1), Pune vs. Balkrishnan Shanmugham Chettiar, Alias S. Balan, Pune

Appeals are dismissed in above terms

ITA 110/PUN/2021[AALPC5158J]Status: DisposedITAT Pune16 Nov 2022

Bench: Shri S.S.Godara & Shri Inturi Rama Raoआयकर अपीलसं. / Ita No’S.110, 111 & 112/Pun/2021 िनधा"रणवष" / Assessment Years : 2015-16, 2016-17 & 2017-18 The Asst. Commissioner Of M/S.Balkrishna Shanmugham Income Tax, Central Circle- Vs Chettiar Alias S. Balan, 1(1), Pune. . 1133/5, Nirankar F.C.Road, Shivaji Nagar, Pune – 411016. Pan: Aalpc 5158 J Appellant/ Assessee Respondent /Revenue Assessee By Shri M R Bhagwat – Ar Revenue By Shr Ramnath P Murkunde – Dr Date Of Hearing 08/09/2022 Date Of Pronouncement 16/11/2022 आदेश/ Order Per S.S.Godara, Jm: These Revenue’S Three Appeals For Ays 2015-16 To 2017-18 Arise Against The Commissioner Of Income Tax(Appeal)-11, Pune’S Separate Orders; All Dated 20.01.2021, Passed In Case Nos.Itba/Apl/S/250/2020-21/1029928824(1), Itba/Apl/S/ 250/2020-21/1029929977(1) & Itba/Apl/S/250/2020- 21/1029930177(1); Respectively, In Proceedings U/S.250 Of The Income Tax Act, 1961 [In Short “The Act”].

Section 250Section 80Section 80ISection 80i

…आयकर अपीलीय अिधकरण “ए” "ायपीठ पुणे म"। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI S.S.GODARA, JUDICIAL MEMBER AND SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER आयकर अपीलसं. / ITA No’s.110, 111 & 112/PUN/2021 िनधा"रणवष" / Assessment Years : 2015-16, 2016-17 & 2017-18 The Asst. Commissioner of M/s.Balkrishna Shanmugham Income Tax, Central Circle- Vs Chettiar Alias S. Balan, 1(1), Pune. . 1133/5, Nirankar F.C.Road, Shivaji Nagar, Pune – 411016. PAN: AALPC 5158 J Appellant/ Assessee Respondent /Revenue Assessee by Shri M R Bhagwat – AR Revenue by Shr Ramnath P Murkunde – DR Date of hearing 08/09/2022…

Pegasus Properties P. Ltd., Pune vs. Dy CIT, CC-2(3), Mumbai

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

ITA 943/MUM/2021[2015-16]Status: DisposedITAT Mumbai19 May 2022AY 2015-16

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Pavan Kumar Gadale, Hon'Ble

For Appellant: Shri Rajan VoraFor Respondent: Shri Dhramveer Singh
Section 153Section 153ASection 153CSection 22Section 23Section 23(4)

…ventories”. As at 31st March 2015, the assessee had 85 unsold flats for which completion certificate was received. Ld. AR submitted that Assessing Officer followed the decision of Hon’ble Delhi High Court in case of CIT v. Ansal Housing & Construction (2016) (389 ITR 373) (Delhi) and CIT v. Ansal Housing Finance& Leasing Co. Ltd (2013) (354 ITR 180) (Delhi) for determining the ALV of the unsold flats/units as per section 23 of the Act. He further submitted that the Assessing Officer took the fair value of the rent which can be fetched in that area and considered 11 ITA.NO. 943/MUM/2021 (A.Y: 2015-16) Pegasus Pro…

Pegases Properties P. Ltd., Mumbai vs. Dy CIT - CC-2(3), Mumbai

In the result the appeals of the assessee are allowed and the appeals of the revenue are dismissed

ITA 350/MUM/2021[2016-17]Status: DisposedITAT Mumbai23 Dec 2021AY 2016-17
Section 153CSection 23

…income and there is no rental income earned by the assessee. The same treatment is being given by the assessee in subsequent years also. 5.5. The ld. AO followed the decision of Hon'ble Delhi High Court in case of CIT vs. Ansal Housing & Construction (2016) (389 ITR 373) (Delhi) and CIT vs. Ansal Housing Finance & Leasing Co. Ltd (2013) (354 ITR 180) (Delhi) and Hon'ble Bombay High Court in case of Mangla Homes P Ltd (325 ITR 281) for determining the Annual Letting Value (ALV) of the unsold flats/units as per section 23 of the Act. The Ld. AO took the fair value of the rent which can be fetched in that area and…

Savera Reality Pvt Ltd, New Delhi vs. ACIT Circle-22(2), New Delhi

The appeal of the assessee is dismissed

ITA 364/DEL/2021[2012-13]Status: DisposedITAT Delhi11 Nov 2021AY 2012-13

Bench: Ms Suchitra Kamble & Sh. Prashant Maharishii.T.A. No. 364/Del/2021 (A.Y 2012-13) (Through Video Conferencing) Vs Acit Savera Realilty Pvt. Ltd. C-28, Ground Floor, Panchsheel Circle-22(2) Enclave, New Delhi C. R. Building, Ip Estate, Aalcs2625M New Delhi (Appellant) (Respondent)

Section 143(3)Section 2(22)Section 22Section 271(1)(c)

…rovisions come into picture only if the assessee made investment in property but is not applicable for the dealer of the property particularly with respect to incomplete properties. The Ld. AR relied upon the decision of the Tribunal in case of Ansal Housing (389 ITR 373). The Ld. AR submitted that these are stock in trade and should have not been considered as business income. Therefore, the Ld. AR submitted that the addition may be deleted. 6. The Ld. DR relied upon the assessment order and the order of the CIT(A). The Ld. DR submitted that from the details given by the assessee in paper book it can be seen th…

M/S. Ansal Properties & Infrastructure Ltd., New Delhi vs. DCIT, New Delhi

In the result, the appeal of the assessee is partly allowed

ITA 792/DEL/2015[2012-13]Status: DisposedITAT Delhi16 Jul 2021AY 2012-13

Bench: Shri G.S. Pannu & Before Shri G.S. Pannu & Before Shri G.S. Pannu Before Shri G.S. Pannu & Ms. Suchitra Kamblems. Suchitra Kamble Ms. Suchitra Kamble Ms. Suchitra Kamble

For Appellant: Shri H. Siva Prasad Reddy
Section 143(3)Section 23Section 80I

…and referred to Ansal Housing Finance & Leasing Company Ltd. – [2013] 354 ITR 180 (Delhi) in this regard. He also referred to subsequent judgment of Hon'ble Delhi High Court in 8 ITA-790 to 792/Del/2015 the case of Ansal Housing & Construction Ltd. – [2016] 389 ITR 373 (Delhi) to show that even the ratio of the judgment of Hon'ble Supreme Court in the case of Chennai Properties & Investments Limited – [2015] 373 ITR 673 (SC) has been considered. 9. Having considered the rival stands, in our view, so far as the revised and Additional Grounds relating to the assessment of income by way of notional ALV under Sect…

M/S. Ansal Properties & Infrastructure Ltd., New Delhi vs. DCIT, New Delhi

In the result, the appeal of the assessee is partly allowed

ITA 791/DEL/2015[2011-12]Status: DisposedITAT Delhi16 Jul 2021AY 2011-12

Bench: Shri G.S. Pannu & Before Shri G.S. Pannu & Before Shri G.S. Pannu Before Shri G.S. Pannu & Ms. Suchitra Kamblems. Suchitra Kamble Ms. Suchitra Kamble Ms. Suchitra Kamble

For Appellant: Shri H. Siva Prasad Reddy
Section 143(3)Section 23Section 80I

…and referred to Ansal Housing Finance & Leasing Company Ltd. – [2013] 354 ITR 180 (Delhi) in this regard. He also referred to subsequent judgment of Hon'ble Delhi High Court in 8 ITA-790 to 792/Del/2015 the case of Ansal Housing & Construction Ltd. – [2016] 389 ITR 373 (Delhi) to show that even the ratio of the judgment of Hon'ble Supreme Court in the case of Chennai Properties & Investments Limited – [2015] 373 ITR 673 (SC) has been considered. 9. Having considered the rival stands, in our view, so far as the revised and Additional Grounds relating to the assessment of income by way of notional ALV under Sect…

M/S. Ansal Properties & Infrastructure Ltd., New Delhi vs. DCIT, New Delhi

In the result, the appeal of the assessee is partly allowed

ITA 790/DEL/2015[2010-11]Status: DisposedITAT Delhi16 Jul 2021AY 2010-11

Bench: Shri G.S. Pannu & Before Shri G.S. Pannu & Before Shri G.S. Pannu Before Shri G.S. Pannu & Ms. Suchitra Kamblems. Suchitra Kamble Ms. Suchitra Kamble Ms. Suchitra Kamble

For Appellant: Shri H. Siva Prasad Reddy
Section 143(3)Section 23Section 80I

…and referred to Ansal Housing Finance & Leasing Company Ltd. – [2013] 354 ITR 180 (Delhi) in this regard. He also referred to subsequent judgment of Hon'ble Delhi High Court in 8 ITA-790 to 792/Del/2015 the case of Ansal Housing & Construction Ltd. – [2016] 389 ITR 373 (Delhi) to show that even the ratio of the judgment of Hon'ble Supreme Court in the case of Chennai Properties & Investments Limited – [2015] 373 ITR 673 (SC) has been considered. 9. Having considered the rival stands, in our view, so far as the revised and Additional Grounds relating to the assessment of income by way of notional ALV under Sect…

DCIT Cen Cir 1(2), Mumbai vs. Hiranandnani Palace Gardens P.Ltd, Mumbai

In the result, this appeal of Revenue is dismissed

ITA 4392/MUM/2016[2008-09]Status: DisposedITAT Mumbai03 Oct 2019AY 2008-09

Bench: Shri Rajesh Kumar & Shri Ram Lal Negi

For Appellant: Shri B. Srinivas, CIT-DRFor Respondent: Shri Chetan Karia &
Section 145A

…perty would also be termed as ‘income of business’, as the same is derived from the stock-in-trade, held by the assessee and not from the property. Ld.AR submitted that the Hon'ble Delhi High Court in the case of CIT Vs. Ansal Housing and Construction (2016) [389 ITR 373] (Delhi) has : 14 : ITA Nos. 4392, 4393 & 4394/Mum/2016 distinguished the facts of the case of CIT Vs. Ansal Housing Finance and Leasing Co. Ltd., (2013) [354 ITR 180] (Del), which has been relied upon by the AO. The assessee also submitted that stock-in-trade lying unsold and vacant in its hands is held by the assessee as a businessman and not…

M/S Jokhiram Durgadutt, Ranchi vs. DCIT Circle-1, Rnc

In the result, appeal of the assessee is dismissed

ITA 47/RAN/2018[14-15]Status: DisposedITAT Ranchi30 Aug 2019

Bench: Shri Chandra Mohan Garg, Jm & Shri L.P. Sahu, Am आयकर अपीऱ सं./Ita No.47/Ran/2018 (नििाारण वषा / Assessment Year :2014-2015) M/S Jokhiram Durgadutt, Vs. Dcit, Circle-1, Ranchi Sarawgi House, J.J.Road, Upper Bazar, Ranchi-834001 स्थायी ऱेखा सं./ जीआइआर सं./ Pan/Gir No. : Aabfj 2200 Q (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) .. निर्धाऩिती की ओर से /Assessee By : Shri P.S.Paul, Ca राजस्व की ओर से /Revenue By : Shri P.K.Mondal, Addl.Cit(Dr)

For Appellant: Shri P.S.Paul, CAFor Respondent: Shri P.K.Mondal, Addl.CIT(DR)

…आयकर अपीऱीय अधिकरण, रााँची न्यायपीठ, रााँची IN THE INCOME TAX APPELLATE TRIBUNAL RANCHI BENCH, RANCHI श्री चन्द्र मोहन गगग, न्द्याययक सदस्य एवं श्री एऱ.पी.साहु, ऱेखा सदस्य के समऺ । BEFORE SHRI CHANDRA MOHAN GARG, JM AND SHRI L.P. SAHU, AM आयकर अपीऱ सं./ITA No.47/RAN/2018 (नििाारण वषा / Assessment Year :2014-2015) M/s Jokhiram Durgadutt, Vs. DCIT, Circle-1, Ranchi Sarawgi House, J.J.Road, Upper Bazar, Ranchi-834001 स्थायी ऱेखा सं./ जीआइआर सं./ PAN/GIR No. : AABFJ 2200 Q (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) .. निर्धाऩिती की ओर से /Assessee by : Shri P.S.Paul, CA राजस्व की ओर से /Revenue by : Shri P.K.Monda…

Sarovar Developers Pvt. Ltd., Ahmedabad vs. ITO, Ward-4(1)(1), Ahmedabad

In the result, the appeal of the assessee is allowed

ITA 2625/AHD/2017[2014-15]Status: DisposedITAT Ahmedabad19 Jul 2019AY 2014-15

Bench: Shri Waseem Ahmed & Ms. Madhumita Royआयकर अपील सं./Ita No.2625/Ahd/2017 "नधा"रण वष"/Asstt. Year: 2014-2015 Sarovar Developers Pvt. Ltd., Income Tax Officer, 13A,Pushpkunj Society, Vs. Ward-4(1)(1), Kankaria,Maninagar, Ahmedabad. Ahmedabad.

For Appellant: Shri Hardik Vora, A.R
Section 145(3)Section 23Section 24

…s fit for use and it has complied with all the requirements for the construction of the building. 3.6 The Ld. CIT (A) has also relied on the judgment of Hon’ble Delhi High Court in the case of CIT Vs. Ansal housing finance and leasing company Ltd reported in 389 ITR 373. 3.7 The Ld. CIT (A) also held that the income in respect of the impugned properties could be subject to tax under the head business and profession as well as house property. Therefore, the argument of the assessee that the amount of closing stock with respect to the impugned properties for Rs. 2,38,15,00/- should be reduced from the business inc…

Deputy Commissioner of Income Tax-15(2)(1), Mumbai vs. Haware Constructions Private Limited, Mumbai

The appeal stands dismissed

ITA 4539/MUM/2017[2010-11]Status: DisposedITAT Mumbai09 Apr 2019AY 2010-11

Bench: Shri Saktijit Dey, Jm & Shri Manoj Kumar Aggarwal, Am

For Appellant: Devendra Jain- Ld.AR
Section 143(3)Section 22Section 24Section 263

…1 M/s. Haware Constructions Pvt. Ltd. Assessment Year-2010-11 आयकर अपीलीय अिधकरण “एच” "ायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI "ी श""जीत दे,"ाियक सद" एवं "ी मनोज कुमारअ"वाल, लेखा सद" के सम"। BEFORE SHRI SAKTIJIT DEY, JM AND SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं./ I.T.A. No.4539/Mum/2017 (िनधा"रण वष" / Assessment Year: 2010-11 DCIT-15(2)(1) M/s. Haware Constructions Pvt. Ltd. बनाम Room 357, 3rd Floor, Aaykar Bhavan नाम नाम/ नाम Ramon House, H.T. Parekh Marg Backbay Reclamation M.K. Road, Mumbai-400 020. Vs. Mumbai-400 020. "थायीलेखासं./जीआइआरसं./PAN/GIR No. AABCH-3858-F (अपीलाथ…

ACIT, New Delhi vs. M/S. Excel Softech Pvt. Ltd., New Delhi

In the result appeal filed by the revenue stands dismissed

ITA 1345/DEL/2016[2011-12]Status: DisposedITAT Delhi28 Dec 2017AY 2011-12

Bench: Shri N.K.Saini & Smt. Beena A Pillaia.Y. 2011-12 Acit, Circle 8(2) Excel Softech P Ltd. C.R.Bldg. Vs. 130, Transport Ip Estate Centre New Delhi Punjabi Bagh New Delhi 110 035 Pan: Aabce 6651 M (Appellant) (Respondent) Appellant By Sh. Kailash Chandra Tiwari, Sr.D.R. Respondent By Shri Ved Jain, Adv. Sh. Asish Chadha, Adv. Sh. Asish Goel, Adv. Date Of Hearing 26/12/2017 Date Of Pronouncement 28/12/2017 Order Per Beena A Pillai

Section 143Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES: ‘G’, NEW DELHI BEFORE SHRI N.K.SAINI, ACCOUNTANT MEMBER AND SMT. BEENA A PILLAI, JUDICIAL MEMBER A.Y. 2011-12 ACIT, Circle 8(2) Excel Softech P Ltd. C.R.bldg. vs. 130, Transport IP Estate Centre New Delhi Punjabi Bagh New Delhi 110 035 PAN: AABCE 6651 M (Appellant) (Respondent) Appellant by Sh. Kailash Chandra Tiwari, Sr.D.R. Respondent by Shri Ved Jain, Adv. Sh. Asish Chadha, Adv. Sh. Asish Goel, Adv. Date of Hearing 26/12/2017 Date of Pronouncement 28/12/2017 ORDER PER BEENA A PILLAI, JUDICIAL MEMBER The present appeal has been filed by revenue against order…

Select Infrastructure Pvt. Ltd., New Delhi vs. Addl. CIT, New Delhi

In the result, appeal of the assessee for the assessment year

ITA 3751/DEL/2013[2008-09]Status: DisposedITAT Delhi04 Oct 2017AY 2008-09

Bench: Shri G. D. Agrawal & Shri Amit Shukla

For Appellant: Shri Ajay Vohra, Sr. AdvocateFor Respondent: Shri S. S. Rana, CIT (DR)
Section 143(3)Section 14ASection 22Section 24

…upon the judgment of the Hon'ble Delhi High Court in the case of Jay Metal Industries Pvt. Ltd. Vs. CIT reported in [2017] TIOL 1338 and also the judgment of the Hon'ble Delhi High Court in the case of CIT vs. Ansal Housing and Construction reported in [2016] 389 ITR 373. I.T.A. No.3751, 3775&3752/D/2013 & ,5401,5402&5241/D/2014 13 13. We have heard the rival submissions, perused the relevant finding given in the impugned order as well as the material referred to before us. The core issue before us for adjudication is, whether the income shown by the assessee as ‘license fee’ from lease of retail space is to be…

DCIT, New Delhi vs. M/S. Ansal Housing & Construction Ltd., New Delhi

Accordingly, the appeal of the Revenue for the assessment year 2006-07 is hereby allowed for statistical purposes

ITA 1576/DEL/2010[2006-07]Status: DisposedITAT Delhi28 Mar 2017AY 2006-07

Bench: Shri S.V. Mehrotra & Shri Sudhanshu Srivastavaassessment Year : 2004-05 Ansal Housing & Construction Acit, Central Circle-20, Ltd., New Delhi. Ugf-15, Indraprakash Bldg., Vs. 21, Barakhamba Road, New Delhi. Pan : Aaaca 0377 R (Appellant) (Respondent) Assessment Year : 2005-06 Ansal Housing & Construction Acit, Central Circle-20, Ltd., New Delhi. Ugf-15, Indraprakash Bldg., Vs. 21, Barakhamba Road, New Delhi. Pan : Aaaca 0377 R (Appellant) (Respondent) Assessment Year : 2005-06 Acit, Central Circle-20, Ansal Housing & Construction New Delhi. Ltd., Ugf-15, Indraprakash Bldg., Vs. 21, Barakhamba Road, New Delhi. Pan : Aaaca 0377 R (Appellant) (Respondent)

For Respondent: Shri S. K. Jain, Sr.DR
Section 143(3)Section 32Section 35DSection 80I

…yala Corporation (P.) Ltd. vs. ACIT in Civil Appeal Nos.6437 to 6441 of 2016. However, ld. counsel fairly pointed out that the Hon’ble Delhi High Court, by order dated 26th July, 2016, passed in the assessee’s own case for assessment year 1994-95, reported at 389 ITR 373, has summarily rejected the aforesaid reliance placed by the assessee on the decision of the Hon’ble Supreme Court in the case of Chennai Properties (supra), on the ground that the main object of the assessee, in the present case, was not letting out of properties, as laid down by the Apex Court in Chennai Properties where the main object of asse…

The ACIT., New Delhi vs. M/S. Ansal Housing & Construction Ltd., New Delhi

Accordingly, the appeal of the Revenue for the assessment year 2006-07 is hereby allowed for statistical purposes

ITA 1254/DEL/2009[2005-06]Status: DisposedITAT Delhi28 Mar 2017AY 2005-06

Bench: Shri S.V. Mehrotra & Shri Sudhanshu Srivastavaassessment Year : 2004-05 Ansal Housing & Construction Acit, Central Circle-20, Ltd., New Delhi. Ugf-15, Indraprakash Bldg., Vs. 21, Barakhamba Road, New Delhi. Pan : Aaaca 0377 R (Appellant) (Respondent) Assessment Year : 2005-06 Ansal Housing & Construction Acit, Central Circle-20, Ltd., New Delhi. Ugf-15, Indraprakash Bldg., Vs. 21, Barakhamba Road, New Delhi. Pan : Aaaca 0377 R (Appellant) (Respondent) Assessment Year : 2005-06 Acit, Central Circle-20, Ansal Housing & Construction New Delhi. Ltd., Ugf-15, Indraprakash Bldg., Vs. 21, Barakhamba Road, New Delhi. Pan : Aaaca 0377 R (Appellant) (Respondent)

For Respondent: Shri S. K. Jain, Sr.DR
Section 143(3)Section 32Section 35DSection 80I

…yala Corporation (P.) Ltd. vs. ACIT in Civil Appeal Nos.6437 to 6441 of 2016. However, ld. counsel fairly pointed out that the Hon’ble Delhi High Court, by order dated 26th July, 2016, passed in the assessee’s own case for assessment year 1994-95, reported at 389 ITR 373, has summarily rejected the aforesaid reliance placed by the assessee on the decision of the Hon’ble Supreme Court in the case of Chennai Properties (supra), on the ground that the main object of the assessee, in the present case, was not letting out of properties, as laid down by the Apex Court in Chennai Properties where the main object of asse…

Ansal Housing & Construction Ltd, New Delhi vs. ACIT, New Delhi

Accordingly, the appeal of the Revenue for the assessment year 2006-07 is hereby allowed for statistical purposes

ITA 1248/DEL/2009[2005-06]Status: DisposedITAT Delhi28 Mar 2017AY 2005-06

Bench: Shri S.V. Mehrotra & Shri Sudhanshu Srivastavaassessment Year : 2004-05 Ansal Housing & Construction Acit, Central Circle-20, Ltd., New Delhi. Ugf-15, Indraprakash Bldg., Vs. 21, Barakhamba Road, New Delhi. Pan : Aaaca 0377 R (Appellant) (Respondent) Assessment Year : 2005-06 Ansal Housing & Construction Acit, Central Circle-20, Ltd., New Delhi. Ugf-15, Indraprakash Bldg., Vs. 21, Barakhamba Road, New Delhi. Pan : Aaaca 0377 R (Appellant) (Respondent) Assessment Year : 2005-06 Acit, Central Circle-20, Ansal Housing & Construction New Delhi. Ltd., Ugf-15, Indraprakash Bldg., Vs. 21, Barakhamba Road, New Delhi. Pan : Aaaca 0377 R (Appellant) (Respondent)

For Respondent: Shri S. K. Jain, Sr.DR
Section 143(3)Section 32Section 35DSection 80I

…yala Corporation (P.) Ltd. vs. ACIT in Civil Appeal Nos.6437 to 6441 of 2016. However, ld. counsel fairly pointed out that the Hon’ble Delhi High Court, by order dated 26th July, 2016, passed in the assessee’s own case for assessment year 1994-95, reported at 389 ITR 373, has summarily rejected the aforesaid reliance placed by the assessee on the decision of the Hon’ble Supreme Court in the case of Chennai Properties (supra), on the ground that the main object of the assessee, in the present case, was not letting out of properties, as laid down by the Apex Court in Chennai Properties where the main object of asse…

Ansal Housing & Construction Ltd, New Delhi vs. ACIT CC-20, New Delhi

Accordingly, the appeal of the Revenue for the assessment year 2006-07 is hereby allowed for statistical purposes

ITA 3193/DEL/2008[2004-2005]Status: DisposedITAT Delhi28 Mar 2017AY 2004-2005

Bench: Shri S.V. Mehrotra & Shri Sudhanshu Srivastavaassessment Year : 2004-05 Ansal Housing & Construction Acit, Central Circle-20, Ltd., New Delhi. Ugf-15, Indraprakash Bldg., Vs. 21, Barakhamba Road, New Delhi. Pan : Aaaca 0377 R (Appellant) (Respondent) Assessment Year : 2005-06 Ansal Housing & Construction Acit, Central Circle-20, Ltd., New Delhi. Ugf-15, Indraprakash Bldg., Vs. 21, Barakhamba Road, New Delhi. Pan : Aaaca 0377 R (Appellant) (Respondent) Assessment Year : 2005-06 Acit, Central Circle-20, Ansal Housing & Construction New Delhi. Ltd., Ugf-15, Indraprakash Bldg., Vs. 21, Barakhamba Road, New Delhi. Pan : Aaaca 0377 R (Appellant) (Respondent)

For Respondent: Shri S. K. Jain, Sr.DR
Section 143(3)Section 32Section 35DSection 80I

…yala Corporation (P.) Ltd. vs. ACIT in Civil Appeal Nos.6437 to 6441 of 2016. However, ld. counsel fairly pointed out that the Hon’ble Delhi High Court, by order dated 26th July, 2016, passed in the assessee’s own case for assessment year 1994-95, reported at 389 ITR 373, has summarily rejected the aforesaid reliance placed by the assessee on the decision of the Hon’ble Supreme Court in the case of Chennai Properties (supra), on the ground that the main object of the assessee, in the present case, was not letting out of properties, as laid down by the Apex Court in Chennai Properties where the main object of asse…