CIT v. Fortuna Foundation Engineers & Consultants (P.) Ltd.

81 Taxmann.com 189High Court2017#5312 most cited

What is CIT v. Fortuna Foundation Engineers & Consultants (P.) Ltd. authority for?

The requirement to file an audit report in Form 10CCB before the due date for claiming deductions under Section 80-IB(11A) is directory, not mandatory. Therefore, a claim for deduction cannot be denied solely because the report was not uploaded on or before the due date for furnishing the audit report.

22

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2022 to 2025.

Also referred to as

CIT v. Fortuna Foundation Engineers & Consultants (P.) Ltd. · section 80IA(7) · section 80IB(11A) · Form 10CCB · audit report · due date · directory requirement · deduction claim · income tax act

Sections most often in play

Section 143(1)Section 10AASection 115JBSection 139Section 139(1)Section 250Section 288Section 32

Issues it is cited on

section 80ia(7)section 80jsection 288section 80ibsection 80iasection 80ieligible businesssection 44asection 143(1)(a)section 44absection 44section 28

Judgments citing CIT v. Fortuna Foundation Engineers & Consultants (P.) Ltd.

Addl.C.I.T. Ltu, Mumbai vs. Acc Ltd., Mumbai

In the result, appeal filed by the assessee is partly allowed

ITA 4556/MUM/2012[2007-08]Status: DisposedITAT Mumbai28 Feb 2023AY 2007-08

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Sandeep Singh Karhail, Hon'Ble

Section 143(3)Section 145A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, HON'BLE JUDICIAL MEMBER ITA NO.4669/MUM/2012 (A.Y: 2007-08) M/s. ACC Limited v. Addl. CIT – LTU (Formerly known as The Associated Mumbai Cement Companies Ltd.) Cement House, 121, M.K. Road Churchgate, Mumbai-400020 PAN: AAACT1507C (Appellant) (Respondent) Addl. CIT – LTU v. M/s. ACC Limited 28th Floor, Centre – 1 (Formerly known as The Associated Cement Companies Ltd.) World Trade Centre, Cuffe Parade Cement House, 121, M.K. Road Mumbai-400005 Churchgate, Mumbai-40…

Shiva Neeti Developers, Kanpur vs. Income Tax Officer, Ward-3(4), Kanpur

In the result, the appeal of the assessee is partly allowed

ITA 699/LKW/2017[2014-15]Status: DisposedITAT Lucknow21 Oct 2022AY 2014-15

Bench: Shri. Vijay Pal Raoassessment Year: 2014-15 Shiva Neeti Developers V. The Income Tax Officer 3A/185, Azad Nagar Ward 3(4) Kanpur Kanpur Tan/Pan:Abqfs8644D (Appellant) (Respondent) Appellant By: Shri Abhinav Mehrotra, Advocate Respondent By: Shri Amit Nigam, D.R. Date Of Hearing: 19 10 2022 Date Of Pronouncement: 21 10 2022 O R D E R This Appeal By The Assessee Is Directed Against The Order Dated 21.8.2017 Of The Ld. Cit(A)-I, Kanpur For The Assessment Year 2014-15. 2. The Assessee Has Raised The Following Grounds:

For Appellant: Shri Abhinav Mehrotra, AdvocateFor Respondent: Shri Amit Nigam, D.R
Section 139(1)Section 143(2)Section 44ASection 801BSection 80ASection 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH “SMC”, LUCKNOW BEFORE SHRI. VIJAY PAL RAO, JUDICIAL MEMBER Assessment Year: 2014-15 Shiva Neeti Developers v. The Income Tax Officer 3A/185, Azad Nagar Ward 3(4) Kanpur Kanpur TAN/PAN:ABQFS8644D (Appellant) (Respondent) Appellant by: Shri Abhinav Mehrotra, Advocate Respondent by: Shri Amit Nigam, D.R. Date of hearing: 19 10 2022 Date of pronouncement: 21 10 2022 O R D E R This appeal by the assessee is directed against the order dated 21.8.2017 of the ld. CIT(A)-I, Kanpur for the Assessment Year 2014-15. 2. The assessee has raised the following grounds: 1. That…