CIT v. ARUN EXCELLO FOUNDATIONS (P) LTD.

212 Taxmann 342High Court2013#3439 most cited

What is CIT v. ARUN EXCELLO FOUNDATIONS (P) LTD. authority for?

Accounting Standard 7 is not applicable to real estate developers, and therefore, the percentage of completion method cannot be imposed on them. Assessees are justified in following the project completion method as per Accounting Standard 9.

35

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2015 to 2024.

Also referred to as

CIT v Arun Excello Foundations · Section 143(3) · Section 68 · Section 80ID · real estate developers · accounting standard 7 · accounting standard 9 · percentage of completion method · project completion method

Also reported as

29 Taxmann.com 149259 CTR 362

Sections most often in play

Section 143(3)Section 68Section 80ID

Judgments citing CIT v. ARUN EXCELLO FOUNDATIONS (P) LTD.

DCIT 13(3)(2), MUMBAI, MUMBAI vs. RIVA RESORTS PRIVATE LIMITED, MUMBAI

In the result appeal of the Revenue is dismissed

ITA 1343/MUM/2024[2016-17]Status: DisposedITAT Mumbai27 Sept 2024AY 2016-17

Bench: Shri Satbeer Singh Godara & Shri Girish Agrawalassessment Year: 2016-17 Deputy Commissioner Of Income Tax Riva Resorts Pvt. Ltd., – 13(3)(2), A 306, Radhakrishna Vs. Mumbai Apartments, Dahisar S.O., Mumbai – 400068 (Pan : Aadcr2341B) (Appellant) (Respondent) Present For: Assessee : Ms. Gunjan Kakkad & Mr. Fenil Bhat, A.Rs

For Appellant: Ms. Gunjan Kakkad and Mr. Fenil Bhat, A.RsFor Respondent: Smt. Mahita Nair, Sr. DR
Section 143(3)Section 68Section 801DSection 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH MUMBAI BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER Assessment Year: 2016-17 Deputy Commissioner of Income Tax Riva Resorts Pvt. Ltd., – 13(3)(2), A 306, Radhakrishna Vs. Mumbai Apartments, Dahisar S.O., Mumbai – 400068 (PAN : AADCR2341B) (Appellant) (Respondent) Present for: Assessee : Ms. Gunjan Kakkad and Mr. Fenil Bhat, A.Rs Revenue : Smt. Mahita Nair, Sr. DR Date of Hearing : 02.07.2024 Date of Pronouncement : 27.09.2024 O R D E R PER GIRISH AGRAWAL, ACCOUNTANT MEMBER: This appeal filed by the Revenue is agains…

SHRI ABHAY DARE,BHOPAL vs. THE ITO 1(1), BHOPAL

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 832/IND/2016[2009-10]Status: DisposedITAT Indore31 Jul 2024AY 2009-10

Bench: Shri Vijay Pal Rao & Shri B.M. Biyanishri Abhay Dare Ito-1(1) R-18, Gtb Complex Bhopal New Market, Vs. Bhopal (Appellant / Assessee) (Respondent/ Revenue) Pan: Adqpd5119C Assessee By None Revenue By Shri Ashish Porwal, Sr. Dr Date Of Hearing 23.07.2024 Date Of Pronouncement 31.07.2024

Section 801BSection 801B(10)Section 80I

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER Shri Abhay Dare ITO-1(1) R-18, GTB Complex Bhopal New Market, Vs. Bhopal (Appellant / Assessee) (Respondent/ Revenue) PAN: ADQPD5119C Assessee by None Revenue by Shri Ashish Porwal, Sr. DR Date of Hearing 23.07.2024 Date of Pronouncement 31.07.2024 O R D E R Per Vijay Pal Rao, JM : This appeal by assessee is directed against the order dated 27.05.2016 of the Commissioner of Income Tax (Appeal), for A.Y.2009-10. 2. None has appeared…

DCIT CENTRAL-CIRCLE-2(4), MUMBAI vs. KEYSTONE REALTORS PRIVATE LIMITED, MUMBAI

In the result, appeal of the Revenue is dismissed and the Cross Objection of the assessee is allowed

ITA 1946/MUM/2022[2007-08]Status: DisposedITAT Mumbai27 Mar 2023AY 2007-08

Bench: Shri Aby T Varkey () & Shri Amarjit Singh ()

Section 132(1)Section 143(2)Section 153A

…1 Kapstone Construction Pvt Ltd ITA 5631/Mum/2014 ITA 2822/Mum/2019 ITA 3003/Mum/2019 ITA 1946/Mum/2022 CO 175/Mum/2018 CO 17/Mum/2023 IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “H”, MUMBAI BEFORE SHRI ABY T VARKEY (JUDICIAL MEMBER) AND SHRI AMARJIT SINGH (ACCOUNTANT MEMBER) ITA No. 5631/Mum/2014 - A.Y. 2010-11 ITA No. 2822/Mum/2019 - A.Y. 2012-13 ITA No. 1946/Mum/2022 - A.Y. 2007-08 Jt.CIT (OSD), CC-2(4), Mumbai / Deputy vs M/s Keystone Realtors Pvt Ltd, Commissioner of Income-tax, Central 702, Natraj, M.V. Road Junction Circle 2(4), Mumbai, Pratishtha Bhavan, Western Express Highway, Andheri Room No.8…

KEYSTONE REALTORS PRIVATE LIMITED,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX - CENTRAL CIRCLE 2(4), MUMBAI

In the result, appeal of the Revenue is dismissed and the Cross Objection of the assessee is allowed

ITA 3003/MUM/2019[2012-13]Status: DisposedITAT Mumbai27 Mar 2023AY 2012-13

Bench: Shri Aby T Varkey () & Shri Amarjit Singh ()

Section 132(1)Section 143(2)Section 153A

…1 Kapstone Construction Pvt Ltd ITA 5631/Mum/2014 ITA 2822/Mum/2019 ITA 3003/Mum/2019 ITA 1946/Mum/2022 CO 175/Mum/2018 CO 17/Mum/2023 IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “H”, MUMBAI BEFORE SHRI ABY T VARKEY (JUDICIAL MEMBER) AND SHRI AMARJIT SINGH (ACCOUNTANT MEMBER) ITA No. 5631/Mum/2014 - A.Y. 2010-11 ITA No. 2822/Mum/2019 - A.Y. 2012-13 ITA No. 1946/Mum/2022 - A.Y. 2007-08 Jt.CIT (OSD), CC-2(4), Mumbai / Deputy vs M/s Keystone Realtors Pvt Ltd, Commissioner of Income-tax, Central 702, Natraj, M.V. Road Junction Circle 2(4), Mumbai, Pratishtha Bhavan, Western Express Highway, Andheri Room No.8…

JT.COMMISSIONER OF INCOME TAX (OSD) - CENTRAL CIRCLE 2(4), MUMBAI vs. M/S KEYSTONE REALTORS PRIVATE LIMITED, MUMBAI

In the result, appeal of the Revenue is dismissed and the Cross Objection of the assessee is allowed

ITA 2822/MUM/2019[2012-13]Status: DisposedITAT Mumbai27 Mar 2023AY 2012-13

Bench: Shri Aby T Varkey () & Shri Amarjit Singh ()

Section 132(1)Section 143(2)Section 153A

…1 Kapstone Construction Pvt Ltd ITA 5631/Mum/2014 ITA 2822/Mum/2019 ITA 3003/Mum/2019 ITA 1946/Mum/2022 CO 175/Mum/2018 CO 17/Mum/2023 IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “H”, MUMBAI BEFORE SHRI ABY T VARKEY (JUDICIAL MEMBER) AND SHRI AMARJIT SINGH (ACCOUNTANT MEMBER) ITA No. 5631/Mum/2014 - A.Y. 2010-11 ITA No. 2822/Mum/2019 - A.Y. 2012-13 ITA No. 1946/Mum/2022 - A.Y. 2007-08 Jt.CIT (OSD), CC-2(4), Mumbai / Deputy vs M/s Keystone Realtors Pvt Ltd, Commissioner of Income-tax, Central 702, Natraj, M.V. Road Junction Circle 2(4), Mumbai, Pratishtha Bhavan, Western Express Highway, Andheri Room No.8…

DCIT CEN CIR 10, MUMBAI vs. KEYSTONE REALTORS P.LTD, MUMBAI

In the result, appeal of the Revenue is dismissed and the Cross Objection of the assessee is allowed

ITA 5631/MUM/2014[2010-11]Status: DisposedITAT Mumbai27 Mar 2023AY 2010-11

Bench: Shri Aby T Varkey () & Shri Amarjit Singh ()

Section 132(1)Section 143(2)Section 153A

…1 Kapstone Construction Pvt Ltd ITA 5631/Mum/2014 ITA 2822/Mum/2019 ITA 3003/Mum/2019 ITA 1946/Mum/2022 CO 175/Mum/2018 CO 17/Mum/2023 IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “H”, MUMBAI BEFORE SHRI ABY T VARKEY (JUDICIAL MEMBER) AND SHRI AMARJIT SINGH (ACCOUNTANT MEMBER) ITA No. 5631/Mum/2014 - A.Y. 2010-11 ITA No. 2822/Mum/2019 - A.Y. 2012-13 ITA No. 1946/Mum/2022 - A.Y. 2007-08 Jt.CIT (OSD), CC-2(4), Mumbai / Deputy vs M/s Keystone Realtors Pvt Ltd, Commissioner of Income-tax, Central 702, Natraj, M.V. Road Junction Circle 2(4), Mumbai, Pratishtha Bhavan, Western Express Highway, Andheri Room No.8…

ACIT, CORP CIR-2, COIMBATORE vs. MARTIN BUILDERS PVT. LTD., COIMBATORE

In the result, both the appeals filed by the Revenue are dismissed

ITA 586/CHNY/2019[2014-15]Status: DisposedITAT Chennai24 Jan 2022AY 2014-15

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./I.T.A. Nos.586 & 1178/Chny/2019 िनधा"रण वष"/Assessment Years: 2014-15 & 2013-14 The Assistant Commissioner Of M/S. Matin Builders Pvt. Ltd., No. 101, 6Th Street Extension, Income Tax, Corporate Circle 2, Vs. No. 63, Race Course Road, Gandhipuram, Coimbatore 641 012. Coimbatore 641 018. [Pan:Aafcm1331G] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri S. Palani Kumar, Cit ""थ" की ओर से/Respondent By : Shri T. Banusekar, C.A. सुनवाई की तारीख/ Date Of Hearing : 18.11.2021 घोषणा की तारीख /Date Of Pronouncement : 24.01.2022 आदेश /O R D E R Per V. Durga Rao: Both The Appeals Filed By The Revenue Are Directed Against Different Orders Of The Ld. Commissioner Of Income Tax (Appeals)-1, Coimbatore Dated 10.12.2018 For The Assessment Year 2014-15 & Order Dated 15.02.2019 For The Assessment Year 2013-14. 2. Brief Facts Of The Case Are That The Assessee Filed Return Of Income For The Assessment Year 2014-15 On 29.11.2014. The Case Was Selected For Scrutiny & After Following Due Process, The Assessment

For Appellant: Shri S. Palani Kumar, CITFor Respondent: Shri T. Banusekar, C.A
Section 143(3)Section 80Section 80I

…आयकर अपीलीय अिधकरण, ’बी’ "ायपीठ, चे"ई IN THE INCOME-TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ी वी दुगा" राव "ाियक सद" एवं "ी जी. म॑जुनाथा, लेखा सद" के सम" Before Shri V. Durga Rao, Judicial Member & Shri G. Manjunatha, Accountant Member आयकर अपील सं./I.T.A. Nos.586 and 1178/Chny/2019 िनधा"रण वष"/Assessment Years: 2014-15 and 2013-14 The Assistant Commissioner of M/s. Matin Builders Pvt. Ltd., No. 101, 6th Street Extension, Income Tax, Corporate Circle 2, Vs. No. 63, Race Course Road, Gandhipuram, Coimbatore 641 012. Coimbatore 641 018. [PAN:AAFCM1331G] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Ap…

ACIT CORPORATE CIRCLE 2, COIMBATORE vs. MATIN BUILDERS PVT LTD., COIMBATORE

In the result, both the appeals filed by the Revenue are dismissed

ITA 1178/CHNY/2019[2013-14]Status: DisposedITAT Chennai24 Jan 2022AY 2013-14

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./I.T.A. Nos.586 & 1178/Chny/2019 िनधा"रण वष"/Assessment Years: 2014-15 & 2013-14 The Assistant Commissioner Of M/S. Matin Builders Pvt. Ltd., No. 101, 6Th Street Extension, Income Tax, Corporate Circle 2, Vs. No. 63, Race Course Road, Gandhipuram, Coimbatore 641 012. Coimbatore 641 018. [Pan:Aafcm1331G] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri S. Palani Kumar, Cit ""थ" की ओर से/Respondent By : Shri T. Banusekar, C.A. सुनवाई की तारीख/ Date Of Hearing : 18.11.2021 घोषणा की तारीख /Date Of Pronouncement : 24.01.2022 आदेश /O R D E R Per V. Durga Rao: Both The Appeals Filed By The Revenue Are Directed Against Different Orders Of The Ld. Commissioner Of Income Tax (Appeals)-1, Coimbatore Dated 10.12.2018 For The Assessment Year 2014-15 & Order Dated 15.02.2019 For The Assessment Year 2013-14. 2. Brief Facts Of The Case Are That The Assessee Filed Return Of Income For The Assessment Year 2014-15 On 29.11.2014. The Case Was Selected For Scrutiny & After Following Due Process, The Assessment

For Appellant: Shri S. Palani Kumar, CITFor Respondent: Shri T. Banusekar, C.A
Section 143(3)Section 80Section 80I

…आयकर अपीलीय अिधकरण, ’बी’ "ायपीठ, चे"ई IN THE INCOME-TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ी वी दुगा" राव "ाियक सद" एवं "ी जी. म॑जुनाथा, लेखा सद" के सम" Before Shri V. Durga Rao, Judicial Member & Shri G. Manjunatha, Accountant Member आयकर अपील सं./I.T.A. Nos.586 and 1178/Chny/2019 िनधा"रण वष"/Assessment Years: 2014-15 and 2013-14 The Assistant Commissioner of M/s. Matin Builders Pvt. Ltd., No. 101, 6th Street Extension, Income Tax, Corporate Circle 2, Vs. No. 63, Race Course Road, Gandhipuram, Coimbatore 641 012. Coimbatore 641 018. [PAN:AAFCM1331G] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Ap…

SHRI SYED ALLEMULLAH vs. INCOME TAX OFFICER

In the result, I pass the following order:

WP/19928/2021HC Karnataka18 Nov 2021

Bench: The Hon'Ble Mr.Justice S.R.Krishna Kumar

Section 80

…- 1 - IN THE HIGH COURT OF KARNATAKA, BENGALURU DATED THIS THE 18TH DAY OF NOVEMBER, 2021 BEFORE THE HON'BLE MR.JUSTICE S.R.KRISHNA KUMAR WRIT PETITION NO.19928/2021 (T-IT) BETWEEN: SHRI SYED ALLEMULLAH, @ SYED ALEEM S/O. LATE S.A. JALEEL AGED 67 YEARS, PROP: M/S. S.A. DEVELOPERS, NO.13/14, 7TH CROSS, ALEEM STREET, PANDURANGA NAGAR BANNERGHATTA ROAD BANGALORE - 560 069. …PETITIONER (BY SRI. M.V.SESHACHALA, SR. COUNSEL, FOR SRI. ARAVIND V CHAVAN, ADV.) AND: 1 . INCOME…

SHRI SYED ALLEMULLAH vs. INCOME TAX OFFICER

In the result, I pass the following order:

WP/19964/2021HC Karnataka18 Nov 2021

Bench: The Hon'Ble Mr.Justice S.R.Krishna Kumar

Section 148

…- 1 - IN THE HIGH COURT OF KARNATAKA, BENGALURU DATED THIS THE 18TH DAY OF NOVEMBER, 2021 BEFORE THE HON'BLE MR.JUSTICE S.R.KRISHNA KUMAR WRIT PETITION NO.19964/2021 (T-IT) BETWEEN: SHRI SYED ALLEMULLAH, @ SYED ALEEM S/O. LATE S.A. JALEEL AGED 67 YEARS, PROP: M/S. S.A. DEVELOPERS, NO.13/14, 7TH CROSS, ALEEM STREET, PANDURANGA NAGAR BANNERGHATTA ROAD, BANGALORE - 560 069 BENEFIT OF SENIOR CITIZENSHIP NOT CLAIMED …PETITIONER (BY SRI. M.V.SESHACHALA, SR. COUNSEL, FOR SRI. ARAVIND V CHAVAN, ADV.) AND: 1 . I…

THE PR.COMMISSIONER OF vs. M/S MAHAVEER TUSCAN

ITA/423/2017HC Karnataka05 Feb 2021

Bench: SATISH CHANDRA SHARMA,V SRISHANANDA

Section 260Section 801B(10)Section 80I

…enior counsel for the assessee submitted that this Court in 'CIT Vs. BRIGADE ENTERPRISES LTD.' (2020) 120 TAXMANN.COM 346 (KAR) and 'CIT Vs. SJR BUILDERS', supra and the decision of Madras High Court in 'CIT Vs. ARUN EXCELLO FOUNDATIONS (P) LTD.' (2013) 259 CTR 362, has held that accounting Standard 7 was not applicable to the real estate developers. Therefore, he submitted that percentage 5 of completion of method cannot be thrashed upon assessee and assessee was right in following the project completion method as per accounting standard 9. In this regard, learned Senior Counsel also invited th…

THE PR COMMISSIONER OF vs. M/S MAJESTIC DEVELOPERS

ITA/287/2018HC Karnataka05 Feb 2021

Bench: SATISH CHANDRA SHARMA,V SRISHANANDA

Section 143Section 143(3)Section 147Section 14ASection 260Section 36(1)(iii)Section 80I

…enior counsel for the assessee submitted that this Court in 'CIT Vs. BRIGADE ENTERPRISES LTD.' (2020) 120 TAXMANN.COM 346 (KAR) and 'CIT Vs. SJR BUILDERS', supra and the decision of Madras High Court in 'CIT Vs. ARUN EXCELLO FOUNDATIONS (P) LTD.' (2013) 259 CTR 362, has held that accounting Standard 7 was not applicable to the real estate developers. Therefore, he submitted that percentage of completion method cannot be thrashed upon assessee and assessee was right in following the project completion method as per accounting standard 9. 5. In Brigade Enterprises supra, the co-ordinate bench of t…

THE PR COMMISSIONER OF vs. M/S MAHAVEER CALYX

ITA/825/2017HC Karnataka05 Feb 2021

Bench: SATISH CHANDRA SHARMA,V SRISHANANDA

Section 143(3)Section 260Section 80I

…enior counsel for the assessee submitted that this Court in 'CIT Vs. BRIGADE ENTERPRISES LTD.' (2020) 120 TAXMANN.COM 346 (KAR) and 'CIT Vs. SJR BUILDERS', supra and the decision of Madras High Court in 'CIT Vs. ARUN EXCELLO FOUNDATIONS (P) LTD.' (2013) 259 CTR 362, has held that accounting Standard 7 was not applicable to the real estate developers. Therefore, he submitted that percentage of completion method cannot be thrashed upon assessee and assessee was right in following the project completion method as per accounting standard 9. 5. In Brigade Enterprises supra, the co-ordinate bench of t…

THE COMMISIONER OF INCOME-TAX vs. M/S S N BUILDERS & DEVELOPERS

In the result, the appeal fails and is hereby dismissed

ITA/393/2014HC Karnataka07 Jan 2021

Bench: ALOK ARADHE,R. NATARAJ

Section 133ASection 260Section 5Section 80I

…en answered by this Court in decisions of this Court namely 'CIT Vs. BRIGADE ENTERPRISES LTD.' (2020) 120 TAXMANN.COM 346 (KAR) and 'CIT Vs. SJR BUILDERS', supra and the decision of Madras High Court in 'CIT Vs. ARUN EXCELLO FOUNDATIONS (P) LTD.' (2013) 259 CTR 362. Learned Senior counsel has further 7 submitted that during the course of the proceedings, the assessee submitted that it was following project completion method and the Tribunal by placing reliance on the decision of PRESTIGE ESTATE PROJECTS, supra, for the Assessment Year 2005-06, has held that the Accounting Standard 7 was not…

DCIT, CIR-12(1), KOLKATA, KOLKATA vs. M/S BENGAL AMBUJA HOUSING DEVELOPMENT LTD., KOLKATA

Appeal is partly allowed in above terms

ITA 1298/KOL/2016[2012-2013]Status: DisposedITAT Kolkata20 Nov 2019AY 2012-2013

Bench: Shri S.S.Godara & Dr. A.L. Sainiassessment Year :2012-13

Section 143(3)Section 22Section 27

…आयकर अपील"य अधीकरण, "यायपीठ – “C” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “C” KOLKATA Before Shri S.S.Godara, Judicial Member and Dr. A.L. Saini, Accountant Member Assessment Year :2012-13 DCIT, Circle-12(1), V/s. M/s Bengal Ambuja 7th Floor, Aayakar Housing Development Ltd. Bhawan, P-7, “Vishwakarma”, 86C Chorwinghee Square, Topsia Road (South), Kolkata-69 Kolata-700 046 [PAN No.AABCB 0977 F] .. अपीलाथ" /Appellant ""यथ"/Respondent Shri Supriyo Pal, JCIT-SR-DR अपीलाथ" क" ओर से/By Appellant Shri Dilip S Damle, FCA ""यथ" क" ओर से/By Respondent 04-11-2019 सुनवाई क" तार"ख/Date of Hearing 20-11…

DCIT, CIR-12(1), KOLKATA, 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

…ta High Court. We also note that the judgment of the Hon’ble Calcutta High Court in the appellant’s case was followed with approval by the Hon’ble Madras High Court in the cases of CIT Vs Elegant Estate (383 ITR 149), CIT Vs Arun Excello Foundations (P.) Ltd (259 CTR 362) &Viswas Promoters (P.) Ltd Vs ACIT (supra), and Hon’ble Karnataka High Court in the case of CIT Vs Oceanus 28 I.T.A No.1514/Kol/2015 & ITA No. 1515/Kol/2015 A.Ys 2010-11 & 2011-12 M/s. Bengal Ambuja Housing Development Ltd. Dwellings (P.) Ltd (395 ITR 376). In view of the aforesaid decisions we do not find merit in this objection raised by the…

DEPUTY COMMISSIONER OF INCOME-TAX,, PUNE vs. M/S. SUKHWANI CHAWLA COMBINE,, PUNE

ITA 1195/PUN/2017[2012-13]Status: DisposedITAT Pune12 Sept 2019AY 2012-13

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

For Appellant: Shri Vipin K. GujarathiFor Respondent: Shri Pankaj Garg
Section 143(1)Section 143(3)Section 148Section 80Section 80I

…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 Nos.1194 & 1195/PUN/2017 "नधा"रण वष" / Assessment years : 2011-12 & 2012-13. The Dy.Commissioner of Income-Tax, ………. अपीलाथ" / Circle – 8. Appellant बनाम v/s M/s. Sukhwani Chawla Combine, ………. ""यथ" / 208/2A Sukhwani House Respondent. Opp. Swaminathan Clinic, Pimpri, Pune. PAN : ABDFS2457H. Assessee by : Shri Vipin K. Gujarathi. Revenue by : Shri Pankaj Garg. सुनवाई क" तार"ख / घोषणा क" तार"ख / Date of Hearing : 22.08.2019 Date…

DEPUTY COMMISSIONER OF INCOME-TAX,, PUNE vs. M/S. SUKHWANI CHAWLA COMBINE,, PUNE

ITA 1194/PUN/2017[2011-12]Status: DisposedITAT Pune12 Sept 2019AY 2011-12

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

For Appellant: Shri Vipin K. GujarathiFor Respondent: Shri Pankaj Garg
Section 143(1)Section 143(3)Section 148Section 80Section 80I

…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 Nos.1194 & 1195/PUN/2017 "नधा"रण वष" / Assessment years : 2011-12 & 2012-13. The Dy.Commissioner of Income-Tax, ………. अपीलाथ" / Circle – 8. Appellant बनाम v/s M/s. Sukhwani Chawla Combine, ………. ""यथ" / 208/2A Sukhwani House Respondent. Opp. Swaminathan Clinic, Pimpri, Pune. PAN : ABDFS2457H. Assessee by : Shri Vipin K. Gujarathi. Revenue by : Shri Pankaj Garg. सुनवाई क" तार"ख / घोषणा क" तार"ख / Date of Hearing : 22.08.2019 Date…

INCOME -TAX OFFICER,, PUNE vs. M/S. EISHA SUPERSHWA DEVELOPMENTS,, PUNE

In the result, the appeal of Revenue is dismissed

ITA 1259/PUN/2017[2013-14]Status: DisposedITAT Pune01 Aug 2019AY 2013-14

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

For Appellant: Shri Vipin GujarathiFor Respondent: Shri Prashant Gudekar
Section 143(3)Section 80I

…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.1259/PUN/2017 "नधा"रण वष" / Assessment Year : 2013-14 The Income Tax Officer, ………. अपीलाथ" / Ward – 7(1), Pune. Appellant. बनाम v/s M/s. Eisha Supershwa Developments, ………. ""यथ" / 5, San Mahu Complex, Bund Garden Respondent Road, Opp. Poona Club, Pune. PAN : AACFE3247R. Assessee by : Shri Vipin Gujarathi. Revenue by : Shri Prashant Gudekar. सुनवाई क" तार"ख / घोषणा क" तार"ख / Date of Hearing : 17.07.2019 Date of Pronouncement…

INCOME-TAX OFFICER vs. M/S. SAI SIDDHI ATUL ENTERPRISES,, PUNE

In the result, the appeal of Revenue is dismissed

ITA 2420/PUN/2016[2012-13]Status: DisposedITAT Pune15 Nov 2018AY 2012-13

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

For Appellant: N O N EFor Respondent: Shri S.B. Prasad
Section 143(3)Section 80I

…e of Commissioner of Income Tax Vs. Brahma Associates reported as 333 ITR 289, Commissioner of Income Tax Vs. Vandana Properties (supra), the Hon’ble Madras High Court in the case of Commissioner of Income Tax Vs. Arun Excello Foundations (P) Ltd. reported as 259 CTR 362 have approved allowing of proportionate deduction u/s. 80IB(10) in respect of completed eligible units. The Tribunal in catena of orders have been consistently allowing proportionate deduction u/s. 80IB(10) in respect of units which are complete in every respect in consonance with the conditions set out u/s. 80IB(10) of the Act. The ld. DR has no…

Showing 1–20 of 35 · Page 1 of 2

CIT v. ARUN EXCELLO FOUNDATIONS (P) LTD. (212 Taxmann 342) — Cited in 35 Judgments | BharatTax