CIT v. Chandrika Towers

M/S. MEGA AIMS,BHARUCH vs. ITO, WARD-1(3), BHARUCH

In the result, appeals filed by the Revenue (ITA Nos

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita Nos.722 To 723/Srt/2018 Assessment Years: (2013-14 To 2014-15) (Physical Hearing) The Dcit, Circle-1, Vs. M/S. Mega Aims, Bharuch. B-1, Gokuldham Complex, Dahej By – Pass Road, Bharuch. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaqfm1615F (Appellant) (Respondent) आयकर अपील सं./Ita Nos.750 To 751/Srt/2018 Assessment Years: (2013-14 To 2014-15) M/S. Mega Aims, Vs. The Acit, Circle-1, B-1, Gokuldham Complex, Dahej By – Bharuch. Pass Road, Bharuch. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaqfm1615F (Appellant) (Respondent) Shri Ashish Pophare, Cit(Dr) Appellant By Respondent By Shri P. M. Jagasheth, Ca Date Of Hearing 23/02/2023 Date Of Pronouncement 30/03/2023

…ow: Sr. Citation Rate of N.P. Nature of business No. Determined i) Jay Builder -33 : 15% of On-Money Builders taxmann.com 62 (Gujarat) ii) H.S. Builders - 86 Taxmann : 6% Builders and 214 (Jaipur) (Mag) Developers iii) CIT Vs. Chandrika Towers - : 8% Builders 275 ITR 173 (MP) iv) Nandi Housing Pvt. Ltd. Vs. : 8% Builders DCIT-80TTJ750(Bang.) v) Kishor Telwala V. ACIT - : 8% of gross receipt Builders and 64 TTJ 543 (Ahd.) including on-money Developers 5.6 ITAT Ahmedabad in the case of Kishor Mohanlal Telwala Vs ACIT [1999] 107 TAXMAN 86 (Ahd.) (Mag.) have held that what was assessable was a reasonable amount of pr…

M/S. MEGA AIMS,BHARUCH vs. ACIT, CIRCLE-1, BHARUCH

In the result, appeals filed by the Revenue (ITA Nos

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita Nos.722 To 723/Srt/2018 Assessment Years: (2013-14 To 2014-15) (Physical Hearing) The Dcit, Circle-1, Vs. M/S. Mega Aims, Bharuch. B-1, Gokuldham Complex, Dahej By – Pass Road, Bharuch. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaqfm1615F (Appellant) (Respondent) आयकर अपील सं./Ita Nos.750 To 751/Srt/2018 Assessment Years: (2013-14 To 2014-15) M/S. Mega Aims, Vs. The Acit, Circle-1, B-1, Gokuldham Complex, Dahej By – Bharuch. Pass Road, Bharuch. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaqfm1615F (Appellant) (Respondent) Shri Ashish Pophare, Cit(Dr) Appellant By Respondent By Shri P. M. Jagasheth, Ca Date Of Hearing 23/02/2023 Date Of Pronouncement 30/03/2023

…ow: Sr. Citation Rate of N.P. Nature of business No. Determined i) Jay Builder -33 : 15% of On-Money Builders taxmann.com 62 (Gujarat) ii) H.S. Builders - 86 Taxmann : 6% Builders and 214 (Jaipur) (Mag) Developers iii) CIT Vs. Chandrika Towers - : 8% Builders 275 ITR 173 (MP) iv) Nandi Housing Pvt. Ltd. Vs. : 8% Builders DCIT-80TTJ750(Bang.) v) Kishor Telwala V. ACIT - : 8% of gross receipt Builders and 64 TTJ 543 (Ahd.) including on-money Developers 5.6 ITAT Ahmedabad in the case of Kishor Mohanlal Telwala Vs ACIT [1999] 107 TAXMAN 86 (Ahd.) (Mag.) have held that what was assessable was a reasonable amount of pr…

DEPUTY COMMISSIONER OF INCOME TAX, BHARUCH CIRCLE-1, BHARUCH vs. M/S. MEGA AIMS, BHARUCH

In the result, appeals filed by the Revenue (ITA Nos

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita Nos.722 To 723/Srt/2018 Assessment Years: (2013-14 To 2014-15) (Physical Hearing) The Dcit, Circle-1, Vs. M/S. Mega Aims, Bharuch. B-1, Gokuldham Complex, Dahej By – Pass Road, Bharuch. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaqfm1615F (Appellant) (Respondent) आयकर अपील सं./Ita Nos.750 To 751/Srt/2018 Assessment Years: (2013-14 To 2014-15) M/S. Mega Aims, Vs. The Acit, Circle-1, B-1, Gokuldham Complex, Dahej By – Bharuch. Pass Road, Bharuch. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaqfm1615F (Appellant) (Respondent) Shri Ashish Pophare, Cit(Dr) Appellant By Respondent By Shri P. M. Jagasheth, Ca Date Of Hearing 23/02/2023 Date Of Pronouncement 30/03/2023

…ow: Sr. Citation Rate of N.P. Nature of business No. Determined i) Jay Builder -33 : 15% of On-Money Builders taxmann.com 62 (Gujarat) ii) H.S. Builders - 86 Taxmann : 6% Builders and 214 (Jaipur) (Mag) Developers iii) CIT Vs. Chandrika Towers - : 8% Builders 275 ITR 173 (MP) iv) Nandi Housing Pvt. Ltd. Vs. : 8% Builders DCIT-80TTJ750(Bang.) v) Kishor Telwala V. ACIT - : 8% of gross receipt Builders and 64 TTJ 543 (Ahd.) including on-money Developers 5.6 ITAT Ahmedabad in the case of Kishor Mohanlal Telwala Vs ACIT [1999] 107 TAXMAN 86 (Ahd.) (Mag.) have held that what was assessable was a reasonable amount of pr…

DEPUTY COMMISSIONER OF INCOME TAX, BHARUCH CIRCLE-1, BHARUCH vs. M/S. MEGA AIMS, BHARUCH

In the result, appeals filed by the Revenue (ITA Nos

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita Nos.722 To 723/Srt/2018 Assessment Years: (2013-14 To 2014-15) (Physical Hearing) The Dcit, Circle-1, Vs. M/S. Mega Aims, Bharuch. B-1, Gokuldham Complex, Dahej By – Pass Road, Bharuch. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaqfm1615F (Appellant) (Respondent) आयकर अपील सं./Ita Nos.750 To 751/Srt/2018 Assessment Years: (2013-14 To 2014-15) M/S. Mega Aims, Vs. The Acit, Circle-1, B-1, Gokuldham Complex, Dahej By – Bharuch. Pass Road, Bharuch. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaqfm1615F (Appellant) (Respondent) Shri Ashish Pophare, Cit(Dr) Appellant By Respondent By Shri P. M. Jagasheth, Ca Date Of Hearing 23/02/2023 Date Of Pronouncement 30/03/2023

…ow: Sr. Citation Rate of N.P. Nature of business No. Determined i) Jay Builder -33 : 15% of On-Money Builders taxmann.com 62 (Gujarat) ii) H.S. Builders - 86 Taxmann : 6% Builders and 214 (Jaipur) (Mag) Developers iii) CIT Vs. Chandrika Towers - : 8% Builders 275 ITR 173 (MP) iv) Nandi Housing Pvt. Ltd. Vs. : 8% Builders DCIT-80TTJ750(Bang.) v) Kishor Telwala V. ACIT - : 8% of gross receipt Builders and 64 TTJ 543 (Ahd.) including on-money Developers 5.6 ITAT Ahmedabad in the case of Kishor Mohanlal Telwala Vs ACIT [1999] 107 TAXMAN 86 (Ahd.) (Mag.) have held that what was assessable was a reasonable amount of pr…

The Commissioner of Income Tax vs. Smt Konduru Rupa

…ITA No. 315 of 2006 -1- IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH ITA No. 315 of 2006 (O&M) Date of Decision: 18.2.2016 M/s Pooja Rice and General Mills, Galwaddhi, Khanna ....Appellant. Versus CIT, Ludhiana ...Respondent. 1. Whether the Reporters of the local papers may be allowed to see the judgment? 2. To be referred to the Reporters or not? 3. Whether the judgment should be reported in the Digest? CORAM:- HON'BLE MR. JUSTICE AJAY KUMAR MITTAL. HON'BLE MRS. JUSTICE RAJ RAHUL GARG. PRESENT: Mr. S.K. Mukhi, Advocate for the appellant. Mr. Z.S. Klar, Advocate for the respondent. AJAY KUMA…