CIT v. Banjara Developers & Constructions P

425 ITR 673High Court2020#9269 most cited
12

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2013 to 2023.

Issues it is cited on

section 2(7)section 132(2)section 132(1)(a)section 145(1)section 153(a)(1)section 250(1)section 45(2)section 211project completion methodsection 145(2)jdasection 52

Judgments citing CIT v. Banjara Developers & Constructions P

DCIT, NEW DELHI vs. M/S. SAHARA INDIA POWER CORPORATION LTD., PUNE

In the result, the appeal filed by the revenue for the AY 2005-06 in I

ITA 5067/DEL/2013[2005-06]Status: PendingITAT Delhi28 Apr 2023AY 2005-06

Bench: Dr. B.R.R. Kumar & Shri Yogesh Kumar Us

For Appellant: Shri Ajay VohraFor Respondent: Shri Kanv Bali

…AND C. O. No. 55/Del/2014 Sahara India Power Corporation Ltd., Pune reject the accounts under s. 145(3) on the ground that the assessee had not followed the percentage completion method.” 54. In the case of CIT Vs. Banjara Developers & Constructions P. Ltd. 425 ITR 673 (Karn.) wherein held that: “7. We have considered the submissions made on both the sides and have perused the record. Section 145 of the Act deals with method of accounting. Section 145(1) provides that income chargeable under the head 'profits and gains of business or profession' or 'income from other sources' shall subject to provisions of sub…

SAHARA INDIA POWER CORPORATION LTD,PUNE vs. DCIT, NEW DELHI

In the result, the appeal filed by the revenue for the AY 2005-06 in I

ITA 1155/DEL/2009[2004-05]Status: DisposedITAT Delhi28 Apr 2023AY 2004-05

Bench: Dr. B.R.R. Kumar & Shri Yogesh Kumar Us

For Appellant: Shri Ajay VohraFor Respondent: Shri Kanv Bali

…AND C. O. No. 55/Del/2014 Sahara India Power Corporation Ltd., Pune reject the accounts under s. 145(3) on the ground that the assessee had not followed the percentage completion method.” 54. In the case of CIT Vs. Banjara Developers & Constructions P. Ltd. 425 ITR 673 (Karn.) wherein held that: “7. We have considered the submissions made on both the sides and have perused the record. Section 145 of the Act deals with method of accounting. Section 145(1) provides that income chargeable under the head 'profits and gains of business or profession' or 'income from other sources' shall subject to provisions of sub…

SAHARA INDIA POWER CORPORATION LTD.,,PUNE vs. ASSISTANT COMMISSIONER OF INCOME-TAX,,

In the result, the appeal filed by the revenue for the AY 2005-06 in I

ITA 109/PUN/2007[2003-04]Status: DisposedITAT Delhi28 Apr 2023AY 2003-04

Bench: Dr. B.R.R. Kumar & Shri Yogesh Kumar Us

For Appellant: Shri Ajay VohraFor Respondent: Shri Kanv Bali

…AND C. O. No. 55/Del/2014 Sahara India Power Corporation Ltd., Pune reject the accounts under s. 145(3) on the ground that the assessee had not followed the percentage completion method.” 54. In the case of CIT Vs. Banjara Developers & Constructions P. Ltd. 425 ITR 673 (Karn.) wherein held that: “7. We have considered the submissions made on both the sides and have perused the record. Section 145 of the Act deals with method of accounting. Section 145(1) provides that income chargeable under the head 'profits and gains of business or profession' or 'income from other sources' shall subject to provisions of sub…

M/S. CORPORATE LEISURE & PROPERTY DEVELOPMENT PVT. LTD.,BENGALURU vs. DCIT, CENTRAL CIRCLE-2(1)(1), BENGALURU

In the result, the appeal fails and is hereby dismissed

ITA 1053/BANG/2022[2013-14]Status: DisposedITAT Bangalore27 Feb 2023AY 2013-14

Bench: Shri Chandra Poojari & Shri George George K.Assessment Year: 2013-14

For Appellant: Shri Prashanth G.S., A.RFor Respondent: Shri Sankarganesh K., D.R

…ted merely because there exists an alternate method of accounting as per which profit can be determined each year. Reliance is placed on the decision of the Jurisdictional High Court in the case of CIT v. Banjara Developers & Constructions P, Ltd. reported in 425 ITR 673. Reliance is further placed on the decisions of various courts in the following cases in support of the contention of the assessee: • CIT vs. Prestige Estate Projects Pvt Ltd, 440 ITR 343 (Kar) • CIT vs. Varun Developers, 440 ITR 354 (Kar) • CIT vs. S. N. Builders & Developers. 431 ITR 241 (Kar) • DCIT vs. Esteem Classic, ITA No.842 of 2018 dated…

M/S. TRISHUL BUILDTECH & INFRASTRUCTURES PVT. LTD.,,BENGALURU vs. THE DEPUTY COMMISSIONER OF INCOME-TAX, CENTRAL CIRCLE-2(2), BENGALURU

In the result, assessee’s appeals are partly allowed

ITA 109/BANG/2022[2018-19]Status: DisposedITAT Bangalore14 Nov 2022AY 2018-19

Bench: Shri Chandra Poojari & Shri George George K.

For Appellant: Shri A. Shankar, Senior AdvocateFor Respondent: Shri Manjunath Karkihalli, D.R
Section 250

…ssessee which is the project completion method of recognizing revenue is permitted in law and can be followed. The decisions of the Hon'ble Court High Court of Karnataka on this issue are as under - CIT v. Banjara Developers & Constructions P. i) Ltd. (2020) 425 ITR 673 (Kar.) ii) CIT v. Prestige Estate Projects P. Ltd. (2020) 116 taxmann.com 554 (Kar.) ITA Nos.107 to 109/Bang/2022 M/s. Trishul Buildtech & Infrastructures Pvt. Ltd., Bangalore Page 58 of 115 iii) CIT v. S.N.Builders & Developers (2021) 431 ITR 241 (Kar.) iv) ACIT v. S.N. Builders & Developers in ITA No.739 of 2018 dt. 20.01.2021 (Kar.) v) DCIT…

M/S. TRISHUL BUILDTECH & INFRASTRUCTURES PVT. LTD.,,BENGALURU vs. THE DEPUTY COMMISSIONER OF INCOME-TAX, CENTRAL CIRCLE-2(2), BENGALURU

In the result, assessee’s appeals are partly allowed

ITA 108/BANG/2022[2017-18]Status: DisposedITAT Bangalore14 Nov 2022AY 2017-18

Bench: Shri Chandra Poojari & Shri George George K.

For Appellant: Shri A. Shankar, Senior AdvocateFor Respondent: Shri Manjunath Karkihalli, D.R
Section 250

…ssessee which is the project completion method of recognizing revenue is permitted in law and can be followed. The decisions of the Hon'ble Court High Court of Karnataka on this issue are as under - CIT v. Banjara Developers & Constructions P. i) Ltd. (2020) 425 ITR 673 (Kar.) ii) CIT v. Prestige Estate Projects P. Ltd. (2020) 116 taxmann.com 554 (Kar.) ITA Nos.107 to 109/Bang/2022 M/s. Trishul Buildtech & Infrastructures Pvt. Ltd., Bangalore Page 58 of 115 iii) CIT v. S.N.Builders & Developers (2021) 431 ITR 241 (Kar.) iv) ACIT v. S.N. Builders & Developers in ITA No.739 of 2018 dt. 20.01.2021 (Kar.) v) DCIT…

M/S. TRISHUL BUILDTECH & INFRASTRUCTURES PVT. LTD.,,BENGALURU vs. THE DEPUTY COMMISSIONER OF INCOME-TAX, CENTRAL CIRCLE-2(2), BENGALURU

In the result, assessee’s appeals are partly allowed

ITA 107/BANG/2022[2016-17]Status: DisposedITAT Bangalore14 Nov 2022AY 2016-17

Bench: Shri Chandra Poojari & Shri George George K.

For Appellant: Shri A. Shankar, Senior AdvocateFor Respondent: Shri Manjunath Karkihalli, D.R
Section 250

…ssessee which is the project completion method of recognizing revenue is permitted in law and can be followed. The decisions of the Hon'ble Court High Court of Karnataka on this issue are as under - CIT v. Banjara Developers & Constructions P. i) Ltd. (2020) 425 ITR 673 (Kar.) ii) CIT v. Prestige Estate Projects P. Ltd. (2020) 116 taxmann.com 554 (Kar.) ITA Nos.107 to 109/Bang/2022 M/s. Trishul Buildtech & Infrastructures Pvt. Ltd., Bangalore Page 58 of 115 iii) CIT v. S.N.Builders & Developers (2021) 431 ITR 241 (Kar.) iv) ACIT v. S.N. Builders & Developers in ITA No.739 of 2018 dt. 20.01.2021 (Kar.) v) DCIT…

ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCEL-2(1), BANGALORE vs. SRI MATHIKERE RAMAIAH SEETHARAM, BANGALORE

In the result, the appeals filed by the revenue are dismissed and the COs filed by the assessee are partly allowed for statistical purposes

ITA 544/BANG/2021[2016-17]Status: DisposedITAT Bangalore07 Nov 2022AY 2016-17

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri H. Nagin Khincha &For Respondent: Shri M. Mathivanan, D.R
Section 131Section 132(4)Section 153CSection 45(2)

…ssessee which is the project completion method of recognizing revenue is permitted in law and can be followed. The decisions of the Hon'ble Court High Court of Karnataka on this issue are as under - CIT v. Banjara Developers & Constructions P. i) Ltd. (2020) 425 ITR 673 (Kar.) ii) CIT v. Prestige Estate Projects P. Ltd. (2020) 116 taxmann.com 554 (Kar.) iii) CIT v. S.N.Builders & Developers (2021) 431 ITR 241 (Kar.) iv) ACIT v. S.N. Builders & Developers in ITA No.739 of 2018 dt. 20.01.2021 (Kar.) v) DCIT v. Varun Developers in ITA No.198 of 2014 dt. 08.02.2021 (Kar.) DCIT v. Esteem Classic in ITA No.842 of 2018…

ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCEL-2(1), BANGALORE vs. SRI MATHIKERE RAMAIAH SEETHARAM, BANGALORE

In the result, the appeals filed by the revenue are dismissed and the COs filed by the assessee are partly allowed for statistical purposes

ITA 543/BANG/2021[2015-16]Status: DisposedITAT Bangalore07 Nov 2022AY 2015-16

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri H. Nagin Khincha &For Respondent: Shri M. Mathivanan, D.R
Section 131Section 132(4)Section 153CSection 45(2)

…ssessee which is the project completion method of recognizing revenue is permitted in law and can be followed. The decisions of the Hon'ble Court High Court of Karnataka on this issue are as under - CIT v. Banjara Developers & Constructions P. i) Ltd. (2020) 425 ITR 673 (Kar.) ii) CIT v. Prestige Estate Projects P. Ltd. (2020) 116 taxmann.com 554 (Kar.) iii) CIT v. S.N.Builders & Developers (2021) 431 ITR 241 (Kar.) iv) ACIT v. S.N. Builders & Developers in ITA No.739 of 2018 dt. 20.01.2021 (Kar.) v) DCIT v. Varun Developers in ITA No.198 of 2014 dt. 08.02.2021 (Kar.) DCIT v. Esteem Classic in ITA No.842 of 2018…

ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCEL-2(1), BANGALORE vs. SRI MATHIKERE RAMAIAH SEETHARAM, BANGALORE

In the result, the appeals filed by the revenue are dismissed and the COs filed by the assessee are partly allowed for statistical purposes

ITA 542/BANG/2021[2014-15]Status: DisposedITAT Bangalore07 Nov 2022AY 2014-15

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri H. Nagin Khincha &For Respondent: Shri M. Mathivanan, D.R
Section 131Section 132(4)Section 153CSection 45(2)

…ssessee which is the project completion method of recognizing revenue is permitted in law and can be followed. The decisions of the Hon'ble Court High Court of Karnataka on this issue are as under - CIT v. Banjara Developers & Constructions P. i) Ltd. (2020) 425 ITR 673 (Kar.) ii) CIT v. Prestige Estate Projects P. Ltd. (2020) 116 taxmann.com 554 (Kar.) iii) CIT v. S.N.Builders & Developers (2021) 431 ITR 241 (Kar.) iv) ACIT v. S.N. Builders & Developers in ITA No.739 of 2018 dt. 20.01.2021 (Kar.) v) DCIT v. Varun Developers in ITA No.198 of 2014 dt. 08.02.2021 (Kar.) DCIT v. Esteem Classic in ITA No.842 of 2018…

COMMISSIONER OF INCOME TAX vs. M/S. MEDI ASSIST (INDIA)

In the result, the third

ITA/593/2013HC Karnataka21 Oct 2020

Bench: ALOK ARADHE,H.T. NARENDRA PRASAD

Section 143(1)Section 143(2)Section 145(2)Section 260Section 260A

…ESTMENT P. LTD.', (2008) 289 ITR 1 (SC), 'COMMISSIONER OF INCOME-TAX-III, BANGALORE VS. NCR CORPORATION (P.) LTD.', (2020) 274 TAXMAN 139 (KARNATAKA) and 'COMMISSIONER OF INCOME-TAX AND ANOTHER VS. BANJARA DEVELOPERS AND CONSTRUCTIONS PVT. LTD.', (2020) 425 ITR 673 (KAR). 6. We have considered the submissions made by learned counsel for the parties and have perused the record. Section 145 of the Act deals with method of accounting. Section 145(1) provides that income chargeable under the head 'profits and gains of business or profession' or 'income from other sources' shall be subject to provis…

Commissioner of Income Tax-V vs. Sri Anand Krishna Conjeevaram

In the result, the third

ITTA/593/2013HC Telangana10 Dec 2013
Section 143(1)Section 143(2)Section 145(2)Section 260Section 260A

…ESTMENT P. LTD.', (2008) 289 ITR 1 (SC), 'COMMISSIONER OF INCOME-TAX-III, BANGALORE VS. NCR CORPORATION (P.) LTD.', (2020) 274 TAXMAN 139 (KARNATAKA) and 'COMMISSIONER OF INCOME-TAX AND ANOTHER VS. BANJARA DEVELOPERS AND CONSTRUCTIONS PVT. LTD.', (2020) 425 ITR 673 (KAR). 6. We have considered the submissions made by learned counsel for the parties and have perused the record. Section 145 of the Act deals with method of accounting. Section 145(1) provides that income chargeable under the head 'profits and gains of business or profession' or 'income from other sources' shall be subject to provis…