CIT v. Elnet Technologies Ltd.

213 Taxmann 129Reported decision2013#10909 most cited

What is CIT v. Elnet Technologies Ltd. authority for?

Income from developing and exploiting a structural facility on property is to be considered under the head 'business/profession', not 'income from house property'.

10

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2016 to 2018.

Also referred to as

CIT v. Elnet Technologies Ltd · income from house property · business income · structural facility · commercial exploitation · jurisdictional High Court

Also reported as

89 DTR 442

Judgments citing CIT v. Elnet Technologies Ltd.

Ambattur Infra Developers, Chennai vs. ACIT Non Corporate Circle 7(1), Chennai

In the result, the appeals of the assessee are allowed

ITA 689/CHNY/2018[2013-14]Status: DisposedITAT Chennai01 Aug 2018AY 2013-14

Bench: Shri N.R.S. Ganesan & Shri Abraham P. George] आयकर अपील सं./I.T.A. Nos.689 & 690/Chny/2018 "नधा"रण वष" /Assessment Year : 2013-14 & 2014-15. Ambattur Infra Developers, Vs. The Assistant Commissioner No.86, E-2, Industrial Estate, Of Income Tax, Ambattur, Non Corporate Circle 7(1), Chennai 600 058. Chennai.

For Appellant: Ms. B. Jaisheila, C.AFor Respondent: Shri. Sailendra Mamidi, PCIT
Section 194I

…the property commercially. Thus, as per the assessee its income had to be considered under the head business/profession. Assessee also placed reliance on a judgment of Hon’ble Jurisdictional High Court in the case of CIT vs. Elnet Technologies Ltd, (2013) 89 DTR 442 and that of Hon’ble Apex Court in the case of Rayala Corporation Pvt. Ltd vs. ACIT, (2016) 386 ITR 500. ITA Nos.689 & 690/18 :- 4 -: 4. However, ld.CIT(A) was not appreciative of the above contentions. According to him, by virtue of the judgment of Hon’ble Apex Court in the case of Sultan Brothers Pvt. Ltd vs. CIT (1964) 51 ITR 353, East Indi…

ACIT, Chennai vs. Ambattur Infra Developers, Chennai

In the result, the appeals of the assessee are allowed

ITA 376/CHNY/2016[2011-12]Status: DisposedITAT Chennai23 Jul 2018AY 2011-12

Bench: Shri N.R.S. Ganesan & Shri Abraham P. George] आयकर अपील सं./I.T.A. Nos.195 & 196/Chny/2016 "नधा"रण वष" /Assessment Year : 2011-12 & 2012-13. Ambattur Infra Developers, Vs. The Deputy Commissioner Of No.86, E-2, Industrial Estate, Income Tax, Ambattur, Business Circle Xiii, Chennai 600 058 Chennai.

For Appellant: Shri. T. Banusekar, C.AFor Respondent: Shri. N. Gopikrishna, IRS, JCIT
Section 194I

…the property commercially. Thus, as per the assessee its income had to be considered under the head business/profession. Assessee also placed reliance on a judgment of Hon’ble Jurisdictional High Court in the case of CIT vs. Elnet Technologies Ltd, (2013) 89 DTR 442. However, ld.CIT(A) was not fully appreciative of the 4. above contentions. According to him, by virtue of the judgment of Hon’ble Apex Court in the case of East India Housing & Land Development Trust Limited, (1961) 42 ITR 49, Karnani Properties Limited vs. CIT, (1971) 82 ITR 547 and S.G. Mercantile Corporation Private Limited vs. CIT, (1972)…

Ambattur Infra Developers, Chennai vs. DCIT, Chennai

In the result, the appeals of the assessee are allowed

ITA 196/CHNY/2016[2012-13]Status: DisposedITAT Chennai23 Jul 2018AY 2012-13

Bench: Shri N.R.S. Ganesan & Shri Abraham P. George] आयकर अपील सं./I.T.A. Nos.195 & 196/Chny/2016 "नधा"रण वष" /Assessment Year : 2011-12 & 2012-13. Ambattur Infra Developers, Vs. The Deputy Commissioner Of No.86, E-2, Industrial Estate, Income Tax, Ambattur, Business Circle Xiii, Chennai 600 058 Chennai.

For Appellant: Shri. T. Banusekar, C.AFor Respondent: Shri. N. Gopikrishna, IRS, JCIT
Section 194I

…the property commercially. Thus, as per the assessee its income had to be considered under the head business/profession. Assessee also placed reliance on a judgment of Hon’ble Jurisdictional High Court in the case of CIT vs. Elnet Technologies Ltd, (2013) 89 DTR 442. However, ld.CIT(A) was not fully appreciative of the 4. above contentions. According to him, by virtue of the judgment of Hon’ble Apex Court in the case of East India Housing & Land Development Trust Limited, (1961) 42 ITR 49, Karnani Properties Limited vs. CIT, (1971) 82 ITR 547 and S.G. Mercantile Corporation Private Limited vs. CIT, (1972)…

Ambattur Infra Developers, Chennai vs. DCIT, Chennai

In the result, the appeals of the assessee are allowed

ITA 195/CHNY/2016[2011-12]Status: DisposedITAT Chennai23 Jul 2018AY 2011-12

Bench: Shri N.R.S. Ganesan & Shri Abraham P. George] आयकर अपील सं./I.T.A. Nos.195 & 196/Chny/2016 "नधा"रण वष" /Assessment Year : 2011-12 & 2012-13. Ambattur Infra Developers, Vs. The Deputy Commissioner Of No.86, E-2, Industrial Estate, Income Tax, Ambattur, Business Circle Xiii, Chennai 600 058 Chennai.

For Appellant: Shri. T. Banusekar, C.AFor Respondent: Shri. N. Gopikrishna, IRS, JCIT
Section 194I

…the property commercially. Thus, as per the assessee its income had to be considered under the head business/profession. Assessee also placed reliance on a judgment of Hon’ble Jurisdictional High Court in the case of CIT vs. Elnet Technologies Ltd, (2013) 89 DTR 442. However, ld.CIT(A) was not fully appreciative of the 4. above contentions. According to him, by virtue of the judgment of Hon’ble Apex Court in the case of East India Housing & Land Development Trust Limited, (1961) 42 ITR 49, Karnani Properties Limited vs. CIT, (1971) 82 ITR 547 and S.G. Mercantile Corporation Private Limited vs. CIT, (1972)…

M/S. Sabari Enterprises, Chennai vs. ITO, Chennai

In the result, the appeal of assessee is allowed

ITA 2173/CHNY/2016[2007-08]Status: DisposedITAT Chennai05 Dec 2017AY 2007-08

Bench: Shri Chandra Poojari

For Appellant: Mr.N.Madhavan,, ACIT, D.RFor Respondent: 15.11.2017

…ssessee. The assessee, therefore, rightly disclosed the income under the head "Income from business". It cannot be treated as "Income from the house property" 7.1 Further, the jurisdictional High Court in the case of M/s.Elnet Technologies Ltd., reported in 89 DTR 442 wherein held that when an assessee company takes a loan with an object of constructing IT company with all infrastructure facilities as per its Memorandum of Association, income from these rentals would be assessable as business income in the hands of the assessee. Further, the Department has accepted the income under the head “income from busine…

DCIT, Chennai vs. Khivraj Tech Park Ltd., Chennai

In the result, all the three appeals filed by the Revenue stand dismissed

ITA 1183/CHNY/2015[2011-12]Status: DisposedITAT Chennai24 Aug 2016AY 2011-12

Bench: Shri N.R.S. Ganesan & Shri A. Mohan Alankamonyआयकर अपील सं./Ita Nos.1181, 1182 & 1183/Mds/2015 "नधा"रण वष" / Assessment Years : 2009-10, 2010-11 & 2011-12 The Deputy Commissioner Of M/S Khivraj Tech Park Ltd., Income Tax, V. 1, Sidco Industrial Estate, Corporate Circle – 4(2), Guindy, Chennai - 600 032. Chennai - 600 034. Pan : Aacck 4418 P (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri Jayaram Raipura, CITFor Respondent: Shri Ajith Kumar Choradia, CA
Section 80

…आयकर अपील"य अ"धकरण, ‘बी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी ए. मोहन अलंकामणी, लेखा सद"य केसम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI A. MOHAN ALANKAMONY, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.1181, 1182 & 1183/Mds/2015 "नधा"रण वष" / Assessment Years : 2009-10, 2010-11 & 2011-12 The Deputy Commissioner of M/s Khivraj Tech Park Ltd., Income Tax, v. 1, SIDCO Industrial Estate, Corporate Circle – 4(2), Guindy, Chennai - 600 032. Chennai - 600 034. PAN : AACCK 4418 P (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/A…

DCIT, Chennai vs. Khivraj Tech Park Ltd., Chennai

In the result, all the three appeals filed by the Revenue stand dismissed

ITA 1182/CHNY/2015[2010-11]Status: DisposedITAT Chennai24 Aug 2016AY 2010-11

Bench: Shri N.R.S. Ganesan & Shri A. Mohan Alankamonyआयकर अपील सं./Ita Nos.1181, 1182 & 1183/Mds/2015 "नधा"रण वष" / Assessment Years : 2009-10, 2010-11 & 2011-12 The Deputy Commissioner Of M/S Khivraj Tech Park Ltd., Income Tax, V. 1, Sidco Industrial Estate, Corporate Circle – 4(2), Guindy, Chennai - 600 032. Chennai - 600 034. Pan : Aacck 4418 P (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri Jayaram Raipura, CITFor Respondent: Shri Ajith Kumar Choradia, CA
Section 80

…आयकर अपील"य अ"धकरण, ‘बी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी ए. मोहन अलंकामणी, लेखा सद"य केसम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI A. MOHAN ALANKAMONY, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.1181, 1182 & 1183/Mds/2015 "नधा"रण वष" / Assessment Years : 2009-10, 2010-11 & 2011-12 The Deputy Commissioner of M/s Khivraj Tech Park Ltd., Income Tax, v. 1, SIDCO Industrial Estate, Corporate Circle – 4(2), Guindy, Chennai - 600 032. Chennai - 600 034. PAN : AACCK 4418 P (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/A…

DCIT, Chennai vs. Khivraj Tech Park Ltd., Chennai

In the result, all the three appeals filed by the Revenue stand dismissed

ITA 1181/CHNY/2015[2009-10]Status: DisposedITAT Chennai24 Aug 2016AY 2009-10

Bench: Shri N.R.S. Ganesan & Shri A. Mohan Alankamonyआयकर अपील सं./Ita Nos.1181, 1182 & 1183/Mds/2015 "नधा"रण वष" / Assessment Years : 2009-10, 2010-11 & 2011-12 The Deputy Commissioner Of M/S Khivraj Tech Park Ltd., Income Tax, V. 1, Sidco Industrial Estate, Corporate Circle – 4(2), Guindy, Chennai - 600 032. Chennai - 600 034. Pan : Aacck 4418 P (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri Jayaram Raipura, CITFor Respondent: Shri Ajith Kumar Choradia, CA
Section 80

…आयकर अपील"य अ"धकरण, ‘बी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी ए. मोहन अलंकामणी, लेखा सद"य केसम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI A. MOHAN ALANKAMONY, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.1181, 1182 & 1183/Mds/2015 "नधा"रण वष" / Assessment Years : 2009-10, 2010-11 & 2011-12 The Deputy Commissioner of M/s Khivraj Tech Park Ltd., Income Tax, v. 1, SIDCO Industrial Estate, Corporate Circle – 4(2), Guindy, Chennai - 600 032. Chennai - 600 034. PAN : AACCK 4418 P (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/A…

DCIT, Chennai vs. Khivraj Motors P Ltd., Chennai

In the result, both the appeals of the Revenue and the cross-

ITA 1180/CHNY/2015[2011-12]Status: DisposedITAT Chennai05 Aug 2016AY 2011-12

Bench: Shri N.R.S. Ganesan & Shri A. Mohan Alankamonyआयकर अपील सं./Ita Nos.1179 & 1180/Mds/2015 "नधा"रण वष" / Assessment Years : 2010-11 & 2011-12 & C.O. No.80/Mds/2015 (In I.T.A. No.1179/Mds/2015) Assessment Year : 2010-11 The Deputy Commissioner Of M/S Khivraj Motors Pvt. Ltd., Income Tax, V. 623, Anna Salai, Corporate Circle – 4(2), Chennai - 600 006. Chennai - 600 034. Pan : Aaack 2572 Q (अपीलाथ"/Appellant) (Respondent & Cross-Objector)

For Appellant: Shri Jayaram Raipura, CITFor Respondent: Shri Ajith Kumar Choradia, CA
Section 22Section 80

…आयकर अपील"य अ"धकरण, ‘बी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी ए. मोहन अलंकामणी, लेखा सद"य केसम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI A. MOHAN ALANKAMONY, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.1179 & 1180/Mds/2015 "नधा"रण वष" / Assessment Years : 2010-11 & 2011-12 & C.O. No.80/Mds/2015 (in I.T.A. No.1179/Mds/2015) Assessment year : 2010-11 The Deputy Commissioner of M/s Khivraj Motors Pvt. Ltd., Income Tax, v. 623, Anna Salai, Corporate Circle – 4(2), Chennai - 600 006. Chennai - 600 034. PAN : AAACK 2572 Q (अपीलाथ"/Appe…

DCIT, Chennai vs. Khivraj Motors P Ltd., Chennai

In the result, both the appeals of the Revenue and the cross-

ITA 1179/CHNY/2015[2010-11]Status: DisposedITAT Chennai05 Aug 2016AY 2010-11

Bench: Shri N.R.S. Ganesan & Shri A. Mohan Alankamonyआयकर अपील सं./Ita Nos.1179 & 1180/Mds/2015 "नधा"रण वष" / Assessment Years : 2010-11 & 2011-12 & C.O. No.80/Mds/2015 (In I.T.A. No.1179/Mds/2015) Assessment Year : 2010-11 The Deputy Commissioner Of M/S Khivraj Motors Pvt. Ltd., Income Tax, V. 623, Anna Salai, Corporate Circle – 4(2), Chennai - 600 006. Chennai - 600 034. Pan : Aaack 2572 Q (अपीलाथ"/Appellant) (Respondent & Cross-Objector)

For Appellant: Shri Jayaram Raipura, CITFor Respondent: Shri Ajith Kumar Choradia, CA
Section 22Section 80

…आयकर अपील"य अ"धकरण, ‘बी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी ए. मोहन अलंकामणी, लेखा सद"य केसम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI A. MOHAN ALANKAMONY, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.1179 & 1180/Mds/2015 "नधा"रण वष" / Assessment Years : 2010-11 & 2011-12 & C.O. No.80/Mds/2015 (in I.T.A. No.1179/Mds/2015) Assessment year : 2010-11 The Deputy Commissioner of M/s Khivraj Motors Pvt. Ltd., Income Tax, v. 623, Anna Salai, Corporate Circle – 4(2), Chennai - 600 006. Chennai - 600 034. PAN : AAACK 2572 Q (अपीलाथ"/Appe…

CIT v. Elnet Technologies Ltd. (213 Taxmann 129) — Cited in 10 Judgments | BharatTax