How many judgments cite CIT v. Ansal Housing Finance & Leasing Co. Ltd.?

208 judgments on BharatTax cite CIT v. Ansal Housing Finance & Leasing Co. Ltd. (354 ITR 180), spanning 2011 to 2025.

Which sections of the Income Tax Act does CIT v. Ansal Housing Finance & Leasing Co. Ltd. come up under?

It is most often cited in judgments turning on Section 143(3), Section 22, Section 14A, Section 23(5), Section 1961, Section 23.

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 367,302 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 22 Section 14A Section 23(5)Section 1961 Section 23 Section 80IB(10)Section 8D

Read the full judgment

Issues it is cited on

section 23(5)annual letting value section 23(4)annual value section 23(1)section 24(a)section 80ib(10)section 22 percentage completion method project completion method section 24(b)section 43ca

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

M/S. Ashford Corporation, Mumbai vs. The Addl. CIT RG 12(2), Mumbai

In the result, appeal of the assessee is allowed

ITA 6570/MUM/2018[2011-12]Status: DisposedITAT Mumbai22 Nov 2019AY 2011-12

Bench: Shri C.N. Prasad, Hon'Ble & Shri Manoj Kumar Aggarwal, Hon'Blem/S. Ashford Corporation V. Asst. Commissioner Of Income-Tax 16, Vasani Chambers Range – 17(2) Mezanine Floor {Previously Range – 12(2)} 47, New Marine Lines Mumbai Mumbai – 400 020 Pan: Aagfa9350D (Assessee) (Respondent) Assessee By : None

For Appellant: NoneFor Respondent: Shri S. Michael Jerald

Section 143(3)Section 23

…n 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], held that unsold flats which are stock in trade and when they are sold they are assessable under the head income from business and therefore Assessing Officer and Ld.CIT(A) are not correct in bringing to tax notional annual letting value under the head income from house property. 4. Ld. DR vehemently supported the orders of the Authorities bel…

Swastik Build Solutions P.Ltd, New Delhi vs. ITO, Ward-22(4), New Delhi

In the result, the appeal of the assessee is allowed

ITA 1653/DEL/2019[2013-14]Status: DisposedITAT Delhi08 Nov 2019AY 2013-14

Bench: Shri Amit Shukla & Shri B.R.R. Kumar

For Appellant: Shri Manoj Patwari, CAFor Respondent: Shri N.K. Bansal, Sr.D.R

Section 143(3)Section 23(1)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G” NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI B.R.R. KUMAR, ACCOUNTANT MEMBER I.T.A. No.1653/DEL/2019 Assessment Year: 2013-14 Swastik Build Solutions P. vs. ITO, Ward-22(4), Ltd., New Delhi. 101, P-27, 1st Floor, Malviya Nagar, New Delhi. TAN/PAN: AAACS 3179B (Appellant) (Respondent) Appellant by: Shri Manoj Patwari, CA Respondent by: Shri N.K. Bansal, Sr.D.R. Date of hearing: 17 09 2019 Date of pronouncement: 08 11 2019 O R D E R PER AMIT SHUKLA, JM: The aforesaid appeal has been filed by the assessee against the impugned order dated 23.0…

DCIT, Cir-12(1), Kolkata vs. M/S Bengal Ambuja Housing Development Ltd., Kolkata

In the result, the both appeals of the Revenue are dismissed

ITA 1514/KOL/2015[2010-2011]Status: DisposedITAT Kolkata18 Oct 2019AY 2010-2011

Bench: Shri A. T. Varkey, Jm & Shri A.L.Saini, Am]

Section 80ISection 80i

…ee had disclosed in its audited financial statements unsold inventory of 1,08,423 sq. ft. of completed flats/units having value Rs.18,77,39,745/-. Relying on the decision of the Hon’ble Delhi High Court in the case of Ansal Housing Finance and Leasing Co Ltd (354 ITR 180), the AO held that notional annual letting value of these vacant& unsold units was assessable under Section 23 of the Act. According to AO, he had conducted market enquiries concerning the prevailing rental rates of the residential & commercial units lying completed but vacant with the assessee. Based on the data gathered by him, he computed aggr…

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

…the year end. AO estimated the ALV on the cost of the said stock in hand @8% and treated the same as income u/s.22 of the Act by following the decision of the Hon'ble Delhi High Court in the case of CIT Vs. Ansal Housing Finance and Leasing Co. Ltd., (2013) [354 ITR 180] (Del). 7.2. In the appellate proceedings, Ld.CIT(A) deleted the addition on the ground that the development of property and sales thereof or leasing out the property is the business of the assessee by following the judgment of the Hon'ble Supreme Court in the case of Chennai Properties and Investments Ltd., Vs. CIT (2015) [373 ITR 673] (SC) whe…

Mahanagar Constructions, Pune vs. Income-Tax Officer, Ward - 7(2), Pune

In the result, the appeal of the assessee is allowed

ITA 623/PUN/2018[2014-15]Status: DisposedITAT Pune05 Sept 2019AY 2014-15

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर अपील सं. / Ita No.623/Pun/2018 िनधा"रण वष" / Assessment Year : 2014-15 Mahanagar Constructions, S.No.129, H.No.1/2, Hari Ganga, Near Rto Office, Yerwada, Pune-411006. .......अपीलाथ" / Appellant Pan : Aajfm8909K बनाम / V/S. Ito, Ward-7(2), ……""यथ" / Respondent Pune. Assessee By : Shri Vipin Gujrathi Revenue By : Shri N. Ashok Babu सुनवाई क" तारीख / Date Of Hearing : 15.07.2019 घोषणा क" तारीख / Date Of Pronouncement : 05.09.2019 आदेश / Order Per D. Karunakara Rao, Am: This Appeal Is Filed By The Assessee Against The Order Of Cit(A)-5, Pune Dated 12.12.2017 For The Assessment Year 2014-15. 2. The Grounds Raised By The Assessee Are As Under :- “1) On The Facts & In The Circumstances Of The Case & In Law The Honorable Cit (Appeals) - 5, Pune Erred In Confirming The Addition Of Rs 11,59,200/- To The Income Of The Appellant Under The Head “Income From House Property” Being The Annual Letting Value Of The Unsold Units Lying As Stock In Trade Of The Appellant Without Appreciating The Fact That The Appellant Is Engaged In The Business Of Real Estate Development & The Unsold Flats Are Held As Stock In Trade & Not As Investments. The Appellant Hereby Prays That The Addition May Please Be Deleted. 2) Without Prejudice To Ground Of Appeal No. 1, On The Facts & In The Circumstances Of The Case & In Law The Honorable Cit (Appeals) - 5, Pune

For Appellant: Shri Vipin GujrathiFor Respondent: Shri N. Ashok Babu

…ulated by the Assessing Officer attributable to such unsold flats which were not actually rented out. From the judgements in the case of CIT vs. Sane & Doshi Enterprises, 377 ITR 165 (Bom) and in the case of CIT vs. Ansal Housing Finance And Leasing Co. Ltd., 354 ITR 180 (Delhi), the cases where the unsold flats are actually let out for earning such rent income, it is held that the rental income is taxable under the head ‘Income from house property’. In these cases, the Revenue’s argument is that such income should be taxable under the head ‘business income’. This argument of the Revenue stands rejected by the Ho…

Haware Infrastructure Private Limited, Mumbai vs. Income Tax Officer 15(2)(1), Mumbai

In the result, appeal of the revenue is dismissed

ITA 2543/MUM/2019[2013-14]Status: DisposedITAT Mumbai30 Aug 2019AY 2013-14

Bench: Shri R.C. Sharma & Shri Pawan Singh

For Appellant: Shri J.P. Bairagra (AR)For Respondent: Shri B. Srinivas (CIT-DR) &

Section 115JSection 143(3)Section 22Section 254(1)

…mpleted flats/shops of Rs.87,46,129/-. 15 ITA No. 2543 & 4021 Mum 2019-Haware Infrastructure Pvt. Ltd. The A.O drawing support from the judgment of the Hon’ble High Court of Delhi in the case of CIT Vs. Ansal Housing Finance and Leasing Company Ltd. (2013) 354 ITR 180 (Del), had concluded that the ‘ALV’ of the aforesaid vacant properties held by the assessee as stock-in-trade of its business of real estate developer, was liable to be assessed under the head “Income from house property”. As the assessee failed to furnish the details as regards the ‘Annual Rateable Value’ of the aforementioned properties, theref…

Unique Estates Development Co. Ltd., Mumbai vs. DCIT -CC- 4(1), Mumbai

In the result, assessee’s appeals are allowed

ITA 2811/MUM/2018[2013-14]Status: DisposedITAT Mumbai22 Aug 2019AY 2013-14

Bench: Shri Rajesh Kumar & Shri Ram Lal Negiita Nos.2811 & 2812/Mum/2018 Assessment Years : 2013-14 & 2014-15

For Appellant: Shri Sanjay SawantFor Respondent: Shri Rajeev Gubgotra

Section 143(3)Section 24

…erein it was held that in respect of assets held as business, income from the same is not assessable u/s.23(1) of the IT Act. 4. On the other hand, ld. DR relied on the order of Hon’ble Delhi High Court in the case of Ansal Housing Finance & Leasing Co. Ltd., 354 ITR 180 (Delhi) in support of the proposition that even in respect of unsold flats by the developer is liable to be taxed as income from house property. 5. We have considered rival contentions and perused the record. The issue under consideration has been restored by the CIT(A) to the file of AO to compute the annual value. Recently the Hon’ble Supreme C…

ACIT 3(1)(2), Mumbai vs. Faery Estates P.Ltd, Mumbai

In the result, this appeal of Revenue is dismissed

ITA 4261/MUM/2016[2012-13]Status: DisposedITAT Mumbai19 Aug 2019AY 2012-13

Bench: Shri Mahavir Singh & Shri Rajesh Kumar

For Appellant: Shri N.S. Jangpangi, CIT-DRFor Respondent: Shri Chetan Karia, AR

Section 22Section 24Section 37

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “C”, MUMBAI BEFORE SHRI MAHAVIR SINGH, JUDICIAL MEMBER AND SHRI RAJESH KUMAR, ACCOUNTANT MEMBER ITA No. A.Y. Appellant Respondent M/s. Faery Estates Pvt. 4261/Mum/16 2012-13 Ltd., ACIT-3(1)(2), 70, Nagindas Master MUMBAI Road, Fort, MUMBAI 4262/Mum/16 2011-12 [PAN: AAACF5718K] Appellant by : Shri N.S. Jangpangi, CIT-DR, Respondent by : Shri Chetan Karia, AR Date of Hearing : 25-06-2019 Date of Pronouncement : 19-08-2019 O R D E R PER RAJESH KUMAR, A.M: These two appeals filed by the Revenue are directed against the order(s) of the Commissioner of Income Ta…

Income Tax Officer, Ward-3-2, Jaipur vs. Silver Sand Builders Pvt. Ltd., Jaipur

In the result, all the three appeals of the revenue are dismissed

ITA 1242/JPR/2018[2010-11]Status: DisposedITAT Jaipur01 Aug 2019AY 2010-11

For Appellant: Shri S.R. Sharma (CA) &For Respondent: Smt. Neena Jeph (JCIT) fu/kZkfjrh dh vksj ls@

Section 139(1)Section 143(3)Section 147

…f the assessments under section 143(3) to assess the income from house property in respect of the closing stock in the said commercial complex in view of the finding of Hon’ble Delhi High Court in case of CIT vs. M/s. Ansal Housing Finance & Leasing Co. Ltd. 354 ITR 180 (Del.). The AO completed the reassessments under section 147 read with section 143(3) for all the three years and made the additions on account of income from house property by determining the annual letting value of the closing stock being the 4th floor of the said commercial complex. The assessee challenged the action of the AO before the ld.…

Income Tax Officer, Ward-3-2, Jaipur vs. Silver Sand Builders Pvt. Ltd., Jaipur

In the result, all the three appeals of the revenue are dismissed

ITA 1241/JPR/2018[2009-10]Status: DisposedITAT Jaipur01 Aug 2019AY 2009-10

For Appellant: Shri S.R. Sharma (CA) &For Respondent: Smt. Neena Jeph (JCIT) fu/kZkfjrh dh vksj ls@

Section 139(1)Section 143(3)Section 147

Income Tax Officer, Ward-3-2, Jaipur vs. Silver Sand Builders Pvt. Ltd., Jaipur

In the result, all the three appeals of the revenue are dismissed

ITA 1240/JPR/2018[2008-09]Status: DisposedITAT Jaipur01 Aug 2019AY 2008-09

For Appellant: Shri S.R. Sharma (CA) &For Respondent: Smt. Neena Jeph (JCIT) fu/kZkfjrh dh vksj ls@

Section 139(1)Section 143(3)Section 147

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

…ubordinate Tribunals and, all of sudden, the Tribunal started applying the analogy." 9. Admittedly, the lower authorities had relied on the judgement of the Hon‟ble High Court of Delhi in the case of CIT Vs. Ansal Housing Finance & Leasing Company Ltd. (2013) 354 ITR 180 (Delhi) and had therein concluded that the notional lettable value of the unsold flats held by the assessee was liable to be determined and brought to tax under the ITA No.4420/Mum/2017 M/s. Saranga Estates Pvt. Ltd., head „Income from house property‟. We find that the issue under consideration before us i.e whether the notional lettable value of…

Vijay Grihnirman P. Ltd, Mumbai vs. DCIT CC 3(1), Mumbai

In the result, appeal of the assessee is allowed

ITA 7028/MUM/2017[2013-14]Status: DisposedITAT Mumbai17 Jul 2019AY 2013-14

Bench: Shri Pawan Singh & Shri G. Manjunatha

For Appellant: Shri Mani Jain (AR)For Respondent: Shri Rajeev Gubgotra (DR)

Section 143(3)Section 23Section 254(1)

…d assets. The assessee has not let out these properties. The reply of assessee was not accepted by Assessing Officer. The Assessing Officer while relying on the decision of Hon’ble Delhi High Court in CIT vs. Ansal Housing Finance & Leasing Co. Ltd. (2013) 354 ITR 180 (Del) determined the ALV of unsold flat at the hand of assessee under section 23 of the Act. The ALV of such unsold flat was worked out by assessing officer at Rs. 1,38,916/- and after giving statutory deduction of 30%, the Assessing Officer added Rs. 97,242/- under the head ‘income from house property’. The Assessing Officer also noted that…

Kolte Patil I-Ven Townships Pune Ltd, Pune vs. Assistant Commissioner of Income-Tax, Circle - 14, Pune

In the result, the appeal of the assessee is allowed

ITA 1238/PUN/2018[2014-15]Status: DisposedITAT Pune19 Jun 2019AY 2014-15

Bench: Shri Anil Chaturvedi, Am & Shri Partha Sarathi Chaudhury, Jm

For Appellant: Shri Nikhil PathakFor Respondent: Shri Rajesh Gawali

Section 143(3)Section 22Section 23Section 23(1)

…आयकर अपील"य अ"धकरण] पुणे "यायपीठ “ए” पुणे म" IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI ANIL CHATURVEDI, AM AND SHRI PARTHA SARATHI CHAUDHURY, JM आयकर अपील सं. / ITA No.1238/PUN/2018 "नधा"रण वष" / Assessment Year : 2014-15 M/s. Kolte Patil I-Ven Townships, ………. अपीलाथ" / Pune Limited, Appellant S.No.74, Marunji, Hinjewadi, Marunji Kasarsai Road, Hinjewadi, Pune – 411 057. PAN : AABC15807K. बनाम v/s The Asst. Commissioner of Income-Tax, ………. ""यथ" / Circle – 14, Pune. Respondent Assessee by : Shri Nikhil Pathak. Revenue by : Shri Rajesh Gawali. सुनवाई क" तार"ख / घोषणा क" तार"ख / Da…

DCIT- 15(2)(1), Mumbai vs. Haware Construction Pvt. Ltd., Mumbai

Accordingly, the CIT(A) following the view taken by his predecessor deleted the addition made by the A.O during the year under consideration and allowed the appeal

ITA 3586/MUM/2018[2012-13]Status: DisposedITAT Mumbai13 Jun 2019AY 2012-13

Bench: Shri G.Manjunatha & Shri Ravish Soodita Nos.3586 & 3578/Mum/2018 (Assessment Years: 2012-13 & 2013-14) Dy. Commissioner Of Income M/S Haware Construction Tax 15(2)(1), Private Limited Room No. 357, 3Rd Floor, 413-416, 4Th Floor, Aayakar Bhavan, Vs. Vardaman Market, Maharshi Karve Road, Sector-17, Vashi, Mumbai – 400 020 Navi Mumbai – 400 705

For Appellant: Shri. Manoj Kumar Singh, D.RFor Respondent: Shri Devendra Jain, A.R

Section 115JSection 143(1)Section 143(2)Section 143(3)

…2013-14 Dy. Commissioner of Income Tax-15(2)(1) Vs. M/s Haware Construction Pvt. Ltd. Rs.31,75,24,853/-. The A.O drawing support from the judgment of the Hon‟ble High Court of Delhi in the case of CIT Vs. Ansal Housing Finance and Leasing Company Ltd. (2013) 354 ITR 180 (Del), had concluded, that the „ALV‟ of the aforesaid vacant properties held by the assessee as stock-in-trade of its business of a real estate developer was liable to be assessed under the head “Income from house property”. Relying on the aforesaid judgment, the A.O had estimated the „ALV‟ of the completed unsold units of flats/shops held by the…

Gemstar Enterprises, Mumbai vs. Asst CIT 30(1), Mumbai

In the result the ground No

ITA 5549/MUM/2016[2012-13]Status: DisposedITAT Mumbai06 Jun 2019AY 2012-13

Bench: Shri G.S.Pannu & Shri Pawan Singh

Section 143(3)Section 23Section 24Section 254(1)

…sets Runwal Constructions & Runwal Builders held as business, income from the same is not assessable u/s.23(1) of the IT Act. 4. On the other hand, ld. DR relied on the order of Hon'ble Delhi High Court in the case of Ansal Housing Finance & Leasing Co. Ltd., 354 ITR 180 (Delhi) in support of the proposition that even in respect of unsold flats by the developer is liable to be taxed as income from house property. 5. We have considered rival contentions and perused the record. The issue under consideration has been restored by the CIT(A) to the file of AO to 7 ITA No. 5549/Mum/2016- Gemstar Enterprises compute…

Mansar Construction Company, Mumbai vs. Deputy Commissioner of Income Tax - Central Circle 3(3), Mumbai

In the result, the appeal filed by the assessee is hereby ordered to be dismissed

ITA 596/MUM/2018[2013-14]Status: DisposedITAT Mumbai22 May 2019AY 2013-14

Bench: Shri Shamim Yahya, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No.596/Mum/2018 (निर्धारण वर्ा / Assessment Year: 2013-14) Mansar Construction बिधम/ Dcit Central Circle-3(3) Company Air India Building, Room Vs. Rna Corporate Park, 7Th No.1923, 19Th Floor, Floor, Next To Collector’S Nariman Point, Mumbai- Office, Kalanagar, Bandra 400021. (E), Mumbai-400051. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aabfm3411A (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: None Revenue By: Shri S. K. Mitra सुनवाई की तारीख / Date Of Hearing: 09/05/2019 घोषणा की तारीख /Date Of Pronouncement: 22/05/2019 आदेश / O R D E R Per Amarjit Singh, Jm: The Assessee Has Filed The Present Appeal Against The Order Dated 01.11.2017 Passed By The Commissioner Of Income Tax (Appeals) -51, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y.2013- 14. 2. The Assessee Has Raised The Following Grounds: - “1. The Ld. Cit(A) Erred In Confirming The Action Of The Assessing Officer In Computing Deemed Income Under The Head Income From House Property In Respect Of Unsold Flats In Project Rna Heights. A.Y.2013-14

For Appellant: NoneFor Respondent: Shri S. K. Mitra

Section 143(1)Section 143(2)Section 22

…finding has been given in para no.5.3 which is hereby reproduced as under.:- “5.3 I have considered the facts of the case, submissions and contentions of the assessee as also the order of the AO. In the case of Ansal Housing Finance & Leasing Co. Ltd. (2013) 354 ITR 180, the Hon’ble Delhi High Court had decided an identical issue. The relevant portion of the judgement is reproduced as under.: 13. In the present case, the assessee is engaged in building activities. It argues that flats are held as part of its inventory of stock-in-trade, and are not let out. The further argument is that unlike in the other instan…

DCIT Cen Cir 4(1) Cen RG 4, Mumbai vs. Thakur Estate Development P. Ltd, Mumbai

In the result, the appeal of Revenue is dismissed and cross objection of the assessee is allowed as above

ITA 4651/MUM/2016[2012-13]Status: DisposedITAT Mumbai09 May 2019AY 2012-13

Bench: Shri Shamim Yahya (Am) & Shri Amarjit Singh (Jm) Assessment Year-2012-13 Dcit, M/S Thakur Estate Central Circle-4(1), बनाम/ Development Pvt. Ltd. R. No.1916, 19Th Floor, G-1, Thakur House, Vs. Air India Building, Ahsok Nagar, Kandivali(E), Nariman Point, Mumbai-400101 Mumbai-400021 Pan No.Aaack2629J (राज"व /Revenue) ("नधा"रती /Assessee)

Section 22Section 23(4)Section 234CSection 234DSection 24DSection 271(1)(C)

…l estate developer. The AO has added notional rental income for the unsold flats in the hands of the assessee. 17. Upon assessee’s appeal learned CIT(A) referred to Hon'ble Delhi High Court decision in the case of Ansal Housing & Finance and Leasing Co. Ltd. 354 ITR 180 and confirmed the Assessing Officer’s order. 18. Against the above order assessee is in appeal before us. 19. We have heard both the counsel and perused the records. Learned Counsel of the assessee contended that impugned issue is now covered in favour of the assessee by several decisions of ITAT Mumbai. He further submitted that subsequent to…

Haware Infotech Ltd, Navi Mumbai vs. DCIT CC 4(2), Mumbai

Accordingly, the appeal filed by the assessee is allowed in terms of our aforesaid observations

ITA 281/MUM/2018[2013-14]Status: DisposedITAT Mumbai08 May 2019AY 2013-14

Bench: Shri Shamim Yahya & Shri Ravish Soodita Nos.281 & 291/Mum/2018 (Assessment Years: 2013-14 & 2014-15) Haware Infotech Ltd. Acit- Central Circle-4(2) 413/416 Vardhaman Market Air India Building, 19Th Floor, Sector 17, Dbc, Vashi, Vs. Nariman Point, Navi Mumbai – 400 705 Mumbai – 400 021

For Appellant: Shri Ruturaj H. Gurjar, A.RFor Respondent: Shri Manoj Kumar Singh, D.R

Section 143(1)Section 143(2)Section 143(3)

…, thus called upon the assessee to put forth its explanation as regards the same. The A.O while concluding as hereinabove took support of the judgment of the Hon’ble High Court of Delhi in the case of CIT Vs. Ansal Housing Finance & Leasing Company Ld. (2013) 354 ITR 180 (Del) and the P a g e | 3 ITA Nos. 281 & 291/Mum/2018 A.Ys. 2013-14 & 2014-15 Haware Infotech Ltd. Vs. ACIT, CC-4(2) orders of the ITAT, Mumbai, in the case of Omprakash & Company (2004) 87 TTJ 183 (Mum) & Chemmeck Pvt. Ltd. (2002) 83 ITD 427(Mum). In the backdrop of his aforesaid deliberations, the A.O called upon the assessee to furnish the det…

M/S. Kolte Patil Developers Ltd., Pune vs. Deputy Commissioner of Income-Tax

In the result, the appeal of the assessee is allowed

ITA 2206/PUN/2016[2012-13]Status: DisposedITAT Pune03 May 2019AY 2012-13

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am

For Appellant: Shri Nikhil PathakFor Respondent: Shri Sudhendu Das

Section 143(3)Section 14ASection 22Section 23(1)

…आयकर अपील"य अ"धकरण] पुणे "यायपीठ “बी” पुणे म" IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE BEFORE MS. SUSHMA CHOWLA, JM AND SHRI ANIL CHATURVEDI, AM आयकर अपील सं. / ITA No.2206/PUN/2016 "नधा"रण वष" / Assessment Year : 2012-13 M/s. Kolte Patil Developers Limited, ………. अपीलाथ" / 2nd Floor, City Point, Dhole Patil Road, Appellant Pune – 411 001. PAN : AAACK7310G. बनाम v/s The Dy.Commissioner of Income-Tax, ………. ""यथ" / Central Circle – 1(1), Pune. Respondent Assessee by : Shri Nikhil Pathak. Revenue by : Shri Sudhendu Das. सुनवाई क" तार"ख / घोषणा क" तार"ख / Date of Hearing : 04.02.2019 Date of Pro…