CIT v. Damac

401 ITR 495High Court2018#14169 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2018 to 2025.

Sections most often in play

Section 133ASection 139Section 143(3)Section 234ASection 234BSection 234CSection 234DSection 292C

Judgments citing CIT v. Damac

Pawan Agarwal, Faridabad vs. DCIT Circle=1, Faridabad

ITA 1579/DEL/2020[2012-12]Status: DisposedITAT Delhi29 Aug 2025AY 2012-12

Bench: SHRI ANUBHAV SHARMA (Judicial Member), SHRI AMITABH SHUKLA (Accountant Member)

For Appellant: Dr. Rakesh Gupta, Advocate &For Respondent: Ms Harpreet Kaur Hansra, Sr. DR
Section 133ASection 139Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES: F : NEW DELHI BEFORE SHRI ANUBHAV SHARMA, JUDICIAL MEMBER AND SHRI AMITABH SHUKLA, ACCOUNTANT MEMBER Assessment Year: 2012-13 Shri Pawan Agarwal, Vs DCIT, H.No.1183, Sector-15, Circle-1, Faridabad. Faridabad. PAN: AFHPA6241D (Appellant) (Respondent) Assessee by : Dr. Rakesh Gupta, Advocate & Shri Somil Agarwal, Advocate Revenue by : Ms Harpreet Kaur Hansra, Sr. DR Date of Hearing : 29.07.2025 Date of Pronouncement : 29.08.2025 ORDER PER ANUBHAV SHARMA, JM: This appeal is preferred by the assessee against the order dated 23.03.2020 of the Commissioner of Incom…

M/S Argent Construction, Mumbai vs. DCIT, C.Circle-4(1), Mumbai

In the result, all the appeals are partly allowed

ITA 401/MUM/2019[2012-13]Status: DisposedITAT Mumbai02 Aug 2021AY 2012-13

Bench: Shri C.N. Prasad & Shri S. Rifaur Rahman

For Appellant: Shri Rajeev KhandelwalFor Respondent: Shri Rajiv Harit
Section 132Section 132(4)Section 133A

…ourable to it while framing the assessment. Reliance in this regard has been rightly placed by the ld.AR at the time of hearing on the following decisions:- i) CIT v/s Indeo Airways (P.) Ltd, 349 ITR 85 (Delhi High Court); ii) CIT vs Damac Holdings (P.) Ltd. 401 ITR 495 (Kerala High Court); iii) C.Chander Mohan Mehta v/s ACIT, 71 ITD 245 (Pune Tribunal); iv) DCIT v/s Kanakia Hospitality (P.) Ltd. 179 ITD 1 (Mum.) (Trib.). 18 M/s. Argent Construction 20. Hence, certainly deduction towards unaccounted expenses reflected in the very same seized documents need to be granted. However, what is relevant to be conside…

M/S Argent Construction, Mumbai vs. DCIT, Central Circle - 4(1), Mumbai

In the result all the appeals of the assessee are partly allowed

ITA 400/MUM/2019[2011-12]Status: DisposedITAT Mumbai11 Dec 2020AY 2011-12

Bench: Shri M.Balaganesh, Am & Shri Amarjit Singh, Jm

Section 132Section 132(4)Section 133ASection 153C

…ourable to it while framing the assessment. Reliance in this regard has been rightly placed by the ld. AR at the time of hearing on the following decisions:- A] CIT vs Indeo Airways (P.) Ltd – 349 ITR 85 (Delhi High Court) B] CIT vs Damac Holdings (P.) Ltd – 401 ITR 495 (Kerala High Court) C] Chander Mohan Mehta vs ACIT – 71 ITD 245 (Pune Tribunal) D] DCIT vs Kanakia Hospitality (P.) Ltd – 179 ITD 1 (Mum Tribunal) 3.12. Hence, certainly deduction towards unaccounted expenses reflected in the very same seized documents need to be granted. M/s. Argent Constructions However, what is relevant to be considered is w…

DCIT, Central Circle 1(1), Chennai vs. Vellore Institute of Technology, Vellore

Appeals of the Revenue are dismissed whereas that of assessee are partly allowed

ITA 2220/CHNY/2017[2006-07]Status: DisposedITAT Chennai14 Nov 2018AY 2006-07

Bench: Shri Abraham P. George & Shri Duvvuru Rl Reddy]

For Appellant: Shri. A. Mahesh, C.A
Section 11Section 12ASection 13(1)Section 132Section 153A

…ature of such expenditure and ground realities. Vouchers were rejected citing flimsy reasons without understanding the nature of payments effected. Relying on a judgment of Hon’ble High Court of Kerala in the case of CIT vs. Damac Holdings (P) Ltd, (2018) 401 ITR 495, ld. Authorised Representative submitted that type of evidence submitted by the assessee was sufficient for proving land ITA Nos2125 to 2128 :- 32 -: & 2219 to 2222 /2017 development expenditure. Reliance was also placed on a judgment of Hon’ble Jurisdictional High Court in the case of CIT vs. VGP Housing (P) Ltd, (2014) 368 ITR 565, for sup…

DCIT, Central Circle 1(1), Chennai vs. Vellore Institute of Technology, Vellore

Appeals of the Revenue are dismissed whereas that of assessee are partly allowed

ITA 2219/CHNY/2017[2005-06]Status: DisposedITAT Chennai14 Nov 2018AY 2005-06

Bench: Shri Abraham P. George & Shri Duvvuru Rl Reddy]

For Appellant: Shri. A. Mahesh, C.A
Section 11Section 12ASection 13(1)Section 132Section 153A

…ature of such expenditure and ground realities. Vouchers were rejected citing flimsy reasons without understanding the nature of payments effected. Relying on a judgment of Hon’ble High Court of Kerala in the case of CIT vs. Damac Holdings (P) Ltd, (2018) 401 ITR 495, ld. Authorised Representative submitted that type of evidence submitted by the assessee was sufficient for proving land ITA Nos2125 to 2128 :- 32 -: & 2219 to 2222 /2017 development expenditure. Reliance was also placed on a judgment of Hon’ble Jurisdictional High Court in the case of CIT vs. VGP Housing (P) Ltd, (2014) 368 ITR 565, for sup…

Vellore Institute of Technology, Vellore vs. DCIT, CC IV(1), Chennai

Appeals of the Revenue are dismissed whereas that of assessee are partly allowed

ITA 2126/CHNY/2017[2006-07]Status: DisposedITAT Chennai14 Nov 2018AY 2006-07

Bench: Shri Abraham P. George & Shri Duvvuru Rl Reddy]

For Appellant: Shri. A. Mahesh, C.A
Section 11Section 12ASection 13(1)Section 132Section 153A

…ature of such expenditure and ground realities. Vouchers were rejected citing flimsy reasons without understanding the nature of payments effected. Relying on a judgment of Hon’ble High Court of Kerala in the case of CIT vs. Damac Holdings (P) Ltd, (2018) 401 ITR 495, ld. Authorised Representative submitted that type of evidence submitted by the assessee was sufficient for proving land ITA Nos2125 to 2128 :- 32 -: & 2219 to 2222 /2017 development expenditure. Reliance was also placed on a judgment of Hon’ble Jurisdictional High Court in the case of CIT vs. VGP Housing (P) Ltd, (2014) 368 ITR 565, for sup…

Vellore Institute of Technology, Vellore vs. DCIT, CC IV(1), Chennai

Appeals of the Revenue are dismissed whereas that of assessee are partly allowed

ITA 2125/CHNY/2017[2005-06]Status: DisposedITAT Chennai14 Nov 2018AY 2005-06

Bench: Shri Abraham P. George & Shri Duvvuru Rl Reddy]

For Appellant: Shri. A. Mahesh, C.A
Section 11Section 12ASection 13(1)Section 132Section 153A

…ature of such expenditure and ground realities. Vouchers were rejected citing flimsy reasons without understanding the nature of payments effected. Relying on a judgment of Hon’ble High Court of Kerala in the case of CIT vs. Damac Holdings (P) Ltd, (2018) 401 ITR 495, ld. Authorised Representative submitted that type of evidence submitted by the assessee was sufficient for proving land ITA Nos2125 to 2128 :- 32 -: & 2219 to 2222 /2017 development expenditure. Reliance was also placed on a judgment of Hon’ble Jurisdictional High Court in the case of CIT vs. VGP Housing (P) Ltd, (2014) 368 ITR 565, for sup…

CIT v. Damac (401 ITR 495) — Cited in 7 Judgments | BharatTax