CIT v. Ansal Housing Finance & Leasing Co. Ltd.

354 ITR 180High Court2013#435 most cited

What is CIT v. Ansal Housing Finance & Leasing Co. Ltd. authority for?

Annual Letting Value (ALV) of unsold stock-in-trade flats/shops held by a real estate developer can be assessed under Section 22 of the Income Tax Act, 1961, as income from house property. This approach was followed by the Assessing Officer (AO) based on this decision.

208

judgments rely on this decision, according to BharatTax’s citation analysis of 367,194 Indian tax judgments — from 2011 to 2025.

Also referred to as

CIT v. Ansal Housing Finance & Leasing Co. Ltd. · Section 22 · Section 143(3) · Annual Letting Value · ALV · unsold stock-in-trade · house property income · real estate developer · stock in hand · income from house property

Also reported as

29 Taxmann.com 303213 Taxmann 143

Sections most often in play

Section 143(3)Section 22Section 14ASection 23(5)Section 1961Section 23Section 80IB(10)Section 8D
Read the full judgment

Issues it is cited on

section 23(5)annual letting valuesection 23(4)annual valuesection 23(1)section 24(a)section 80ib(10)section 22percentage completion methodproject completion methodsection 24(b)section 43ca

Judgments citing CIT v. Ansal Housing Finance & Leasing Co. Ltd.

M/S. Cosmopolis Construction, Pune vs. Income-Tax Officer, Ward - 1(1), Pune

The appeal of the assessee are allowed

ITA 231/PUN/2018[2014-15]Status: DisposedITAT Pune12 Sept 2018AY 2014-15

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm

For Appellant: Shri Neelesh KhandelwalFor Respondent: Dr. Vivek Aggarwal
Section 32Section 80I

…आयकर अऩीऱीय अधधकरण “बी” न्यायऩीठ ऩुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, PUNE श्री डी. करुणाकरा राव, ऱेखा सदस्य, एवं श्री ववकास अवस्थी, न्याययक सदस्य के समक्ष । BEFORE SHRI D. KARUNAKARA RAO, AM AND SHRI VIKAS AWASTHY, JM आयकर अऩीऱ सं. / ITA Nos.230 & 231/PUN/2018 यनधाारण वषा / Assessment Years : 2013-14 & 2014-15 M/s. Cosmopolis Construction, Shah Khandelwal Jain & Associates, Level 3, Riverside Business Bay, Plot No. : 84, Wellesley Road, Near RTO, Pune – 411001 PAN : AAAAC3785B .......अऩीऱाथी / Appellant बनाम / V/s. The Income Tax Officer, Ward – 1(1), Pune ……प्रत्यथी / Respondent Asse…

M/S. Cosmopolis Construction, Pune vs. Income-Tax Officer, Ward - 1(1), Pune

The appeal of the assessee are allowed

ITA 230/PUN/2018[2013-14]Status: DisposedITAT Pune12 Sept 2018AY 2013-14

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm

For Appellant: Shri Neelesh KhandelwalFor Respondent: Dr. Vivek Aggarwal
Section 32Section 80I

…आयकर अऩीऱीय अधधकरण “बी” न्यायऩीठ ऩुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, PUNE श्री डी. करुणाकरा राव, ऱेखा सदस्य, एवं श्री ववकास अवस्थी, न्याययक सदस्य के समक्ष । BEFORE SHRI D. KARUNAKARA RAO, AM AND SHRI VIKAS AWASTHY, JM आयकर अऩीऱ सं. / ITA Nos.230 & 231/PUN/2018 यनधाारण वषा / Assessment Years : 2013-14 & 2014-15 M/s. Cosmopolis Construction, Shah Khandelwal Jain & Associates, Level 3, Riverside Business Bay, Plot No. : 84, Wellesley Road, Near RTO, Pune – 411001 PAN : AAAAC3785B .......अऩीऱाथी / Appellant बनाम / V/s. The Income Tax Officer, Ward – 1(1), Pune ……प्रत्यथी / Respondent Asse…

Housing Development & Infrastructure Ltd, Mumbai vs. Deputy Commissioner of Income Tax, Central Circle 5(4), Mumbai

In the result, appeal of the assessee is partly allowed as indicated above

ITA 5986/MUM/2017[2013-14]Status: DisposedITAT Mumbai10 Sept 2018AY 2013-14

Bench: Shri C.N. Prasad, Hon'Ble & Shri Rajesh Kumar, Hon'Ble

For Appellant: Shri Dr. K. ShivaramFor Respondent: Shri Anadi Varma
Section 115JSection 143(3)Section 263Section 80

…of the Hon'ble Gujarat High Court in the case of CIT vs. Neha Builders Pvt. Ltd. (296 ITR 661) in support of their contentions. However, the AO referring to the decision of the Hon'ble Delhi High Court in the case of Ansal Housing Finance & Leasing Co. Ltd. (354 ITR 180) computed the notional annual letting value on the unsold flats and brought to tax under Section 23 of the Act as income from house property. 4. On appeal the learned CIT(A) sustained the action of the AO in bringing to tax the notional annual letting value under the head ‘income from house property’ in respect of the unsold flats. Aggrieved, ass…

Ramesh R. Parekh, Mumbai vs. DCIT 7(3)(1), Mumbai

In the result, appeal of the assessee is allowed

ITA 726/MUM/2017[2012-13]Status: DisposedITAT Mumbai13 Aug 2018AY 2012-13

Bench: Shri R.C.Sharma, Am & Shri Sandeep Gosain, Jm Shri Ramesh R. Parekh Vs. Dcit – 7(3)(1) A-502, Swapnalok, Dixit Road, Mumbai Vile Parle (E) Mumbai – 400 057 Pan/Gir No.Agppo473M Appellant) .. Respondent)

Section 143(3)Section 23

…IN THE INCOME TAX APPELLATE TRIBUNAL “D”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI SANDEEP GOSAIN, JM Shri Ramesh R. Parekh Vs. DCIT – 7(3)(1) A-502, Swapnalok, Dixit Road, Mumbai Vile Parle (E) Mumbai – 400 057 PAN/GIR No.AGPPO473M Appellant) .. Respondent) Assessee by Shri Ravindra Suvarna Revenue by Shri Chaitanya Anjaria Date of Hearing 06/08/2018 Date of Pronouncement 13/08/2018 आदेश / O R D E R PER R.C.SHARMA (A.M): This is an appeal filed by the assessee against the order of CIT(A)- 13, Mumbai dated 18/10/2016 for A.Y.2012-13 in the matter of order passed u/s.143(3) of the IT Act. 2. The only…

ITO 2(1)(1), Mumbai vs. Arihant Estates Pvt. Ltd., Mumbai

In the result, appeal of the Revenue is dismissed

ITA 6037/MUM/2016[2012-13]Status: DisposedITAT Mumbai27 Jun 2018AY 2012-13

Bench: Shri C.N. Prasad, Hon'Ble & Shri Manoj Kumar Aggarwal, Hon'Bleo/O. Income Tax Officer 2(1)(1) V. M/S. Arihant Estates Pvt. Ltd., 5Th 2Nd Floor, Kothari House, 57, Room No. 543, Floor, Aayakar Bhavan, M.K.Road, Oak Lane, Fort, Mumbai-400 020 Mumbai – 400 023

For Appellant: Shri Dharan V. GandhiFor Respondent: Shri Ram Tiwari
Section 143(3)Section 23

…in ITA.No. 5408 & 5409/Mum/2016 dated 22.02.2018 considering the decision of the Hon'ble Gujarat High Court in the case CIT v. Neha Builders Pvt. Ltd. (supra) as well as the Hon'ble Delhi High Court in the case of the Ansal Housing Finance & Leasing Co. Ltd. [354 ITR 180] and held that unsold flats which are stock in trade when they were sold they were assessable under the head income from the business and therefore Assessing Officer is not correct in bringing to tax notional annual letting value. 4. Ld. DR vehemently supported the orders of the Assessing Officer. 3 M/s. Arihant Estates Pvt. Ltd 5. We have hear…

Sarang Property Developers P.Ltd, Mumbai vs. ACIT Cen Cir 4(1), Mumbai

In the result, Ground of appeal raised by assessee is

ITA 5620/MUM/2016[2012-13]Status: DisposedITAT Mumbai26 Jun 2018AY 2012-13

Bench: Shri Shamim Yahya & Shri Pawan Singhm/S Sarang Property Developers Acit, Central Circle 4(1) Pvt. Ltd. 215, Atrium, 10Th Floor, Air India Building, 19Th Floor, Nariman Point, Near Marriot Courtyard Hotel, Vs. Andheri-Kurla Road, Andheri Mumbai. (E), Mumbai-400093. Pan: Aadcs6382B Appellant Respondent Appellant By : Shri Anuj Kisnadwala (Ar) Respondent By : Shri Virender Singh (Dr) Date Of Hearing : 26.06.2018 Date Of Pronouncement : 26.06.2018 Order Under Section 254(1)Of Income Tax Act Per Pawan Singh;

For Appellant: Shri Anuj Kisnadwala (AR)For Respondent: Shri Virender Singh (DR)
Section 143(3)Section 22Section 24aSection 254(1)

…. On the other hand, the ld. DR for the Revenue supported the order of authorities below. The ld. DR for the Revenue further submits that the Assessing Officer on the basis of decision of Hon’ble Delhi High Court in Ansal Housing Financing & Leasing Co. Ltd. (354 ITR 180) held that assessee is liable to be taxed on the ALV of unsold flat owned by it under the head “Income from House Property”. On our specific query from both the ld. representative submits that there is no decision of jurisdictional High Court on this issue. Both the representative replied in negative. 4. We have considered the submission of part…

M/S Mohan Poddar vs. JCIT, Range 2M, Bilaspur(Cg)

In the result, the appeal filed by the Assessee is treated as allowed for statistical purpose

ITA 92/BIL/2015[2010-11]Status: DisposedITAT Raipur16 Apr 2018AY 2010-11

Bench: Shri N.K. Billaiya & Shri Ram Lal Negi)

For Appellant: Shri S. R. Rao, AdvFor Respondent: Shri Sanjay Kumar, D.R
Section 40

…arefully considered the orders of the authorities below. There is no dispute that the finance charges have been paid to NBFC. Drawing support from the decision of the Hon’ble High Court of Delhi in the case of Ansal Housing Finance and Leasing Company Ltd. in 354 ITR 180. We deem it fit to restore the matter to the files of the A.O. The assessee is directed to furnish 3 . A.Y. 2010-11 necessary details to show that the NBFCs have included the finance charges in their respective returns of income. The A.O. is directed to verify the same and decide the issue afresh as per the provisions of the law. 8. In the resul…

Shekhar Dadarkar Prop, Mumbai vs. DCIT 34(3), Mumbai

In the result, appeals of assessee in ITA

ITA 2411/MUM/2017[2011-12]Status: DisposedITAT Mumbai09 Apr 2018AY 2011-12

Bench: Shri Mahavir Singh & Shri Rajesh Kumarassessment Year: 2009-10

For Appellant: NoneFor Respondent: Shri V. Justin, D.R
Section 193Section 194Section 40Section 40A(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “E”, MUMBAI BEFORE SHRI MAHAVIR SINGH, JUDICIAL MEMBER AND SHRI RAJESH KUMAR, ACCOUNTANT MEMBER Assessment Year: 2009-10 Mr. Shekhar Dadarkar DCIT 24(3), Prop. M/s. S.D. Bandra Kurla Complex, Construction, Bandra (East), Geetanjali CHS Ltd., Mumbai – 400 050 Vs. Plot No.11, Shastri Nagar, Goregaon (West), Mumbai – 400 104 PAN: ADAPD8694G (Appellant) (Respondent) Assessment Year: 2009-10 ACIT-24(3), Mr. Shekhar Dadarkar R.No.701, Prop. M/s. S.D. C-11, 7th Floor, Construction, B.K.C., Geetanjali CHS Ltd., Vs. Bandra (East), Plot No.11, Mumbai – 51 Off New Link…

Shekhar Dadarkar Prop, Mumbai vs. ACIT 31(3), Mumbai

In the result, appeals of assessee in ITA

ITA 1033/MUM/2017[2012-13]Status: DisposedITAT Mumbai09 Apr 2018AY 2012-13

Bench: Shri Mahavir Singh & Shri Rajesh Kumarassessment Year: 2009-10

For Appellant: NoneFor Respondent: Shri V. Justin, D.R
Section 193Section 194Section 40Section 40A(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “E”, MUMBAI BEFORE SHRI MAHAVIR SINGH, JUDICIAL MEMBER AND SHRI RAJESH KUMAR, ACCOUNTANT MEMBER Assessment Year: 2009-10 Mr. Shekhar Dadarkar DCIT 24(3), Prop. M/s. S.D. Bandra Kurla Complex, Construction, Bandra (East), Geetanjali CHS Ltd., Mumbai – 400 050 Vs. Plot No.11, Shastri Nagar, Goregaon (West), Mumbai – 400 104 PAN: ADAPD8694G (Appellant) (Respondent) Assessment Year: 2009-10 ACIT-24(3), Mr. Shekhar Dadarkar R.No.701, Prop. M/s. S.D. C-11, 7th Floor, Construction, B.K.C., Geetanjali CHS Ltd., Vs. Bandra (East), Plot No.11, Mumbai – 51 Off New Link…

Shekhar Dadarkar Prop, Mumbai vs. ACIT 31(3), Mumbai

In the result, appeals of assessee in ITA

ITA 1032/MUM/2017[2010-11]Status: DisposedITAT Mumbai09 Apr 2018AY 2010-11

Bench: Shri Mahavir Singh & Shri Rajesh Kumarassessment Year: 2009-10

For Appellant: NoneFor Respondent: Shri V. Justin, D.R
Section 193Section 194Section 40Section 40A(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “E”, MUMBAI BEFORE SHRI MAHAVIR SINGH, JUDICIAL MEMBER AND SHRI RAJESH KUMAR, ACCOUNTANT MEMBER Assessment Year: 2009-10 Mr. Shekhar Dadarkar DCIT 24(3), Prop. M/s. S.D. Bandra Kurla Complex, Construction, Bandra (East), Geetanjali CHS Ltd., Mumbai – 400 050 Vs. Plot No.11, Shastri Nagar, Goregaon (West), Mumbai – 400 104 PAN: ADAPD8694G (Appellant) (Respondent) Assessment Year: 2009-10 ACIT-24(3), Mr. Shekhar Dadarkar R.No.701, Prop. M/s. S.D. C-11, 7th Floor, Construction, B.K.C., Geetanjali CHS Ltd., Vs. Bandra (East), Plot No.11, Mumbai – 51 Off New Link…

DCIT 24(3), Mumbai vs. Shekhar S. Dadarkar, Mumbai

In the result, appeals of assessee in ITA

ITA 819/MUM/2013[2009-10]Status: DisposedITAT Mumbai09 Apr 2018AY 2009-10

Bench: Shri Mahavir Singh & Shri Rajesh Kumarassessment Year: 2009-10

For Appellant: NoneFor Respondent: Shri V. Justin, D.R
Section 193Section 194Section 40Section 40A(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “E”, MUMBAI BEFORE SHRI MAHAVIR SINGH, JUDICIAL MEMBER AND SHRI RAJESH KUMAR, ACCOUNTANT MEMBER Assessment Year: 2009-10 Mr. Shekhar Dadarkar DCIT 24(3), Prop. M/s. S.D. Bandra Kurla Complex, Construction, Bandra (East), Geetanjali CHS Ltd., Mumbai – 400 050 Vs. Plot No.11, Shastri Nagar, Goregaon (West), Mumbai – 400 104 PAN: ADAPD8694G (Appellant) (Respondent) Assessment Year: 2009-10 ACIT-24(3), Mr. Shekhar Dadarkar R.No.701, Prop. M/s. S.D. C-11, 7th Floor, Construction, B.K.C., Geetanjali CHS Ltd., Vs. Bandra (East), Plot No.11, Mumbai – 51 Off New Link…

Shekhar Dadarkar Prop M/S, S.D. Construction, Mumbai vs. DCIT 24(3), Mumbai

In the result, appeals of assessee in ITA

ITA 7642/MUM/2012[2009-10]Status: DisposedITAT Mumbai09 Apr 2018AY 2009-10

Bench: Shri Mahavir Singh & Shri Rajesh Kumarassessment Year: 2009-10

For Appellant: NoneFor Respondent: Shri V. Justin, D.R
Section 193Section 194Section 40Section 40A(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “E”, MUMBAI BEFORE SHRI MAHAVIR SINGH, JUDICIAL MEMBER AND SHRI RAJESH KUMAR, ACCOUNTANT MEMBER Assessment Year: 2009-10 Mr. Shekhar Dadarkar DCIT 24(3), Prop. M/s. S.D. Bandra Kurla Complex, Construction, Bandra (East), Geetanjali CHS Ltd., Mumbai – 400 050 Vs. Plot No.11, Shastri Nagar, Goregaon (West), Mumbai – 400 104 PAN: ADAPD8694G (Appellant) (Respondent) Assessment Year: 2009-10 ACIT-24(3), Mr. Shekhar Dadarkar R.No.701, Prop. M/s. S.D. C-11, 7th Floor, Construction, B.K.C., Geetanjali CHS Ltd., Vs. Bandra (East), Plot No.11, Mumbai – 51 Off New Link…

Palm Grove Beach Hotels Pvt. Ltd., Mumbai vs. DCIT Cent. Cir. 4(1), Mumbai

Appeal is dismissed

ITA 5248/MUM/2016[2012-13]Status: DisposedITAT Mumbai21 Mar 2018AY 2012-13

Bench: Sri Mahavir Singh, Jm & Sri Rajesh Kumar, Am Palm Grove Beach Hotels Pvt. The Deputy Commissioner Ltd. Of Income Tax, Cc-4(1), Construction House ‘B’, 2 Nd 19Th Floor, Air India Bldg, Vs. Floor, 623, Linking Road, Nariman Point, Khar (W), Mumbai-400 052 Mumbai-400 021 Appellant .. Respondent Pan No. Aaacp2735J Makewaves Sea Resort Pvt. The Deputy Commissioner Ltd. Of Income Tax Central Construction House ‘B’, 2Nd Circle 4(1),19Th Floor, Air Vs. Floor, 623, Linking Road, India Bldg., Nariman Point, Khar (W), Mumbai-400 052 Mumbai-400 021 Appellant .. Respondent Pan No. Aaacm0673J

For Appellant: Sanjay Swami, ARFor Respondent: Saurabhkumar Rai, DR
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SRI MAHAVIR SINGH, JM AND SRI RAJESH KUMAR, AM Palm Grove Beach Hotels Pvt. The Deputy Commissioner Ltd. of Income Tax, CC-4(1), Construction House ‘B’, 2 nd 19th Floor, Air India Bldg, Vs. Floor, 623, Linking Road, Nariman Point, Khar (W), Mumbai-400 052 Mumbai-400 021 Appellant .. Respondent PAN No. AAACP2735J Makewaves Sea Resort Pvt. The Deputy Commissioner Ltd. of Income Tax Central Construction House ‘B’, 2nd Circle 4(1),19th Floor, Air Vs. Floor, 623, Linking Road, India Bldg., Nariman Point, Khar (W), Mumbai-400 052 Mumbai-400 021 Appellant ..…

A. A. Estates Private Limited, Mumbai vs. Deputy Commissioner of Income Tax Central Circle 3(3), Mumbai

In the result, appeal filed by the assessee is dismissed

ITA 6905/MUM/2017[2014-15]Status: DisposedITAT Mumbai22 Feb 2018AY 2014-15

Bench: Shri B.R. Baskaran (Am)

Section 23

…be assessed as income of the assessee under the head income from house property. In this regard, the Assessing Officer took support of the decision rendered by Hon'ble Delhi High Court in the case of M/s. Ansal Housing Finance and Leasing Company Ltd. (2013) 354 ITR 180. Accordingly, the Assessing Officer competed the annual letting value of unsold flats at Rs. 2,49,600/-. After allowing deduction of 30% for repairs, the Assessing Officer 2 M/s. A.A. Estates Pvt. Ltd. assessed house property income at Rs. 1,74,720/-. The learned CIT(A) also confirmed the same and hence the assessee has filed this appeal. 3. T…

Runwal Builders P.Ltd, Mumbai vs. Asst CIT Cen Cir 4(1), Mumbai

In the result, the appeals filed by the assessees are allowed

ITA 5409/MUM/2016[2012-13]Status: DisposedITAT Mumbai22 Feb 2018AY 2012-13

Bench: Shri C.N. Prasad & Shri A.L. Sainim/S. Runwal Constructions Acit Central Circle-4(1) Runwal & Omkar Esquare Mumbai 5Th Floor, Opp. Sion- Vs. Chunabhatti Signal Sion (E), Mumbai 400022 Pan – Aaafr1211Q Appellant Respondent M/S. Runwal Builders P. Ltd. Acit Central Circle-4(1) Runwal & Omkar Esquare Mumbai 5Th Floor, Opp. Sion- Vs. Chunabhatti Signal Sion (E), Mumbai 400022 Pan – Aaafr1211Q Appellant Respondent

For Appellant: Shri Rishabh ShahFor Respondent: Shri V. Vidhyadhar
Section 143(3)Section 23

…of the Hon'ble Gujarat High Court in the case of CIT vs. Neha Builders Pvt. Ltd. (296 ITR 661) in support of their contentions. However, the AO referring to the decision of the Hon'ble Delhi High Court in the case of Ansal Housing Finance & Leasing Co. Ltd. (354 ITR 180) computed the notional annual letting value on the unsold flats and brought to tax under Section 23 of the Act as income from house property. 4. On appeal the learned CIT(A) sustained the action of the AO in bringing to tax the notional annual letting value under the head ‘income from house property’ in respect of the unsold flats. Aggrieved, as…

Runwal Constructions, Mumbai vs. Asst CIT Cen Cir 4(1), Mumbai

In the result, the appeals filed by the assessees are allowed

ITA 5408/MUM/2016[2012-13]Status: DisposedITAT Mumbai22 Feb 2018AY 2012-13

Bench: Shri C.N. Prasad & Shri A.L. Sainim/S. Runwal Constructions Acit Central Circle-4(1) Runwal & Omkar Esquare Mumbai 5Th Floor, Opp. Sion- Vs. Chunabhatti Signal Sion (E), Mumbai 400022 Pan – Aaafr1211Q Appellant Respondent M/S. Runwal Builders P. Ltd. Acit Central Circle-4(1) Runwal & Omkar Esquare Mumbai 5Th Floor, Opp. Sion- Vs. Chunabhatti Signal Sion (E), Mumbai 400022 Pan – Aaafr1211Q Appellant Respondent

For Appellant: Shri Rishabh ShahFor Respondent: Shri V. Vidhyadhar
Section 143(3)Section 23

…of the Hon'ble Gujarat High Court in the case of CIT vs. Neha Builders Pvt. Ltd. (296 ITR 661) in support of their contentions. However, the AO referring to the decision of the Hon'ble Delhi High Court in the case of Ansal Housing Finance & Leasing Co. Ltd. (354 ITR 180) computed the notional annual letting value on the unsold flats and brought to tax under Section 23 of the Act as income from house property. 4. On appeal the learned CIT(A) sustained the action of the AO in bringing to tax the notional annual letting value under the head ‘income from house property’ in respect of the unsold flats. Aggrieved, as…

Balaji Homes, Navi Mumbai vs. Jt CIT 22(3), Navi Mumbai

In the result, the appeal is allowed

ITA 3042/MUM/2015[2010-11]Status: DisposedITAT Mumbai16 Nov 2017AY 2010-11

Bench: Shri D.T. Garasia () & Shri N.K. Pradhan () Assessment Year: 2010-11

For Appellant: Mr. Ramesh Subramanian, ARFor Respondent: Mr. Rahul Raman, CIT (DR)
Section 143(3)Section 22Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “H” MUMBAI BEFORE SHRI D.T. GARASIA (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2010-11 M/s Balaji Homes JT. CIT-22(3) Shop No. 4 & 5, Crystal 3rd floor, 6th Tower Vashi Vs. Apartment, Plot No. 25, Sector- Railway Station Complex 19, New Panvel-410206 c/o P.N. Vashi Subramanian & Co. 703-704, 7th Navi Mumbai-400703. floor, Commodity Exchange Bldg, Plot No. 2,3 & 4, Sector 19, Vashi Navi Mumbai-400705 PAN No. AAHFB3601P Appellant Respondent Assessee by : Mr. Ramesh Subramanian, AR Revenue by : Mr. Rahul Raman, CIT (DR) Date of H…

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

In the result, all the seven appeals of the department stand

ITA 6015/DEL/2014[1995-96]Status: DisposedITAT Delhi29 Sept 2017AY 1995-96

Bench: Shri R.K. Panda & Shri Sudhanshu Srivastavaay: 1988-89

For Appellant: Shri R.C. Dande, Sr. DR

…erty. Since ld. CIT(A) had granted relief to the assessee on the basis of this legal plea, the alternate grounds were not adjudicated upon. However, on 31.10.2012, the Hon’ble Delhi High Court in CIT vs Ansal Housing Finance & leasing Co. Ltd. reported in 354 ITR 180, reversed the orders of the ITAT deleting the addition based on the above legal submissions. The AO vide orders dated 7.5.13 and 27.5.13 made additions of identical amounts as were made in the original assessments while giving effect to the judgment of the Hon’ble Delhi High Court in the case of Ansal Housing Finance & Leasing Co. Ltd. (supr…

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

In the result, all the seven appeals of the department stand

ITA 6014/DEL/2014[1994-95]Status: DisposedITAT Delhi29 Sept 2017AY 1994-95

Bench: Shri R.K. Panda & Shri Sudhanshu Srivastavaay: 1988-89

For Appellant: Shri R.C. Dande, Sr. DR

…erty. Since ld. CIT(A) had granted relief to the assessee on the basis of this legal plea, the alternate grounds were not adjudicated upon. However, on 31.10.2012, the Hon’ble Delhi High Court in CIT vs Ansal Housing Finance & leasing Co. Ltd. reported in 354 ITR 180, reversed the orders of the ITAT deleting the addition based on the above legal submissions. The AO vide orders dated 7.5.13 and 27.5.13 made additions of identical amounts as were made in the original assessments while giving effect to the judgment of the Hon’ble Delhi High Court in the case of Ansal Housing Finance & Leasing Co. Ltd. (supr…

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

In the result, all the seven appeals of the department stand

ITA 6013/DEL/2014[1993-94]Status: DisposedITAT Delhi29 Sept 2017AY 1993-94

Bench: Shri R.K. Panda & Shri Sudhanshu Srivastavaay: 1988-89

For Appellant: Shri R.C. Dande, Sr. DR

…erty. Since ld. CIT(A) had granted relief to the assessee on the basis of this legal plea, the alternate grounds were not adjudicated upon. However, on 31.10.2012, the Hon’ble Delhi High Court in CIT vs Ansal Housing Finance & leasing Co. Ltd. reported in 354 ITR 180, reversed the orders of the ITAT deleting the addition based on the above legal submissions. The AO vide orders dated 7.5.13 and 27.5.13 made additions of identical amounts as were made in the original assessments while giving effect to the judgment of the Hon’ble Delhi High Court in the case of Ansal Housing Finance & Leasing Co. Ltd. (supr…