CIT v. Golf View Homes Limited

394 ITR 540High Court#17826 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2020 to 2020.

Judgments citing CIT v. Golf View Homes Limited

DCIT, Bangalore vs. M/S Gokaldas Images Pvt. Ltd., Bangalore

In the result, the assessee's appeal is allowed for statistical purposes and revenue’s appeal is dismissed

ITA 1557/BANG/2014[2009-10]Status: DisposedITAT Bangalore05 Feb 2020AY 2009-10

Bench: Shri A.K. Garodia & Shri Pavan Kumar Gadaleit(Tp)A No. / C.O. Appellant Respondent No. & Asst. Year 77/Bang/2015 Dy. Commissioner Of Income M/S. Gokaldas Images 2010-11 Tax, Circle 3(1)(2), Bangalore. Pvt. Ltd., 7 & 12, Indl. Suburb, 2Nd Stage, Yeshwanthpur, Bangalore-560 022 Pan Aaacg6637Q C.O. M/S. Gokaldas Images Pvt. Dy. Commissioner Of No.82/Bang/2015 Ltd., Income Tax, Circle 7 & 12, Indl. Suburb, 2Nd (In It(Tp)A 3(1)(2), Bangalore. No.77/Bang/2015) Stage, Yeshwanthpur, Bangalore-560 022 439/Bang/2016 -Do- -Do- 2011-12 582/Bang/2016 Dy. Commissioner Of Income M/S. Gokaldas Images 2011-12 Tax, Circle 3(1)(2), Bangalore. Pvt. Ltd., 7 & 12, Indl. Suburb, 2Nd Stage, Yeshwanthpur, Bangalore-560 022 1502/Bang/2014 M/S. Gokaldas Images Pvt. Dy. Commissioner Of 2009-10 Ltd., Income Tax, Circle 11(3), 7 & 12, Indl. Suburb, 2Nd Bangalore. Stage, Yeshwanthpur, Bangalore-560 022 1557/Bang/2014 Dy. Commissioner Of Income M/S. Gokaldas Images 2009-10 Tax, Circle 3(1)(2), Bangalore. Pvt. Ltd., 7 & 12, Indl. Suburb, 2Nd Stage, Yeshwanthpur, Bangalore-560 022

For Appellant: Shri Sathyanarayana Murthi, C.AFor Respondent: Ms. Neera Malhotra, CIT (D.R)
Section 10BSection 143(2)Section 143(3)Section 92C

…n the case of CIT Vs. Reliance Utilities and Power Ltd. 313 ITR 430 (Bom) , and the presumption that, advances are made out of surplus funds. The Ld. AR also relied on the decision of Hon'ble Karnataka High Court in the case of CIT Vs. Golf View Homes Limited 394 ITR 540 (Kar) for advances provided to the sister concerns on commercial expediency. And in assessee own case, the co-ordinate bench of this Tribunal for the Assessment Year 2008-09 dealt on this issue. Further the Ld. AR submitted that the Ground Nos.4, 7 IT(TP)A Nos.1502&1557/Bang/2014; 439 & 582/Bang/2016; 77/Bang/2015 & CO No.82/Bang/2015 5, 6, 7 &…

DCIT, Bangalore vs. M/S Gokaldas Images Pvt. Ltd., Bangalore

In the result, the assessee's appeal is allowed for statistical purposes and revenue’s appeal is dismissed

ITA 582/BANG/2016[2011-12]Status: DisposedITAT Bangalore05 Feb 2020AY 2011-12

Bench: Shri A.K. Garodia & Shri Pavan Kumar Gadaleit(Tp)A No. / C.O. Appellant Respondent No. & Asst. Year 77/Bang/2015 Dy. Commissioner Of Income M/S. Gokaldas Images 2010-11 Tax, Circle 3(1)(2), Bangalore. Pvt. Ltd., 7 & 12, Indl. Suburb, 2Nd Stage, Yeshwanthpur, Bangalore-560 022 Pan Aaacg6637Q C.O. M/S. Gokaldas Images Pvt. Dy. Commissioner Of No.82/Bang/2015 Ltd., Income Tax, Circle 7 & 12, Indl. Suburb, 2Nd (In It(Tp)A 3(1)(2), Bangalore. No.77/Bang/2015) Stage, Yeshwanthpur, Bangalore-560 022 439/Bang/2016 -Do- -Do- 2011-12 582/Bang/2016 Dy. Commissioner Of Income M/S. Gokaldas Images 2011-12 Tax, Circle 3(1)(2), Bangalore. Pvt. Ltd., 7 & 12, Indl. Suburb, 2Nd Stage, Yeshwanthpur, Bangalore-560 022 1502/Bang/2014 M/S. Gokaldas Images Pvt. Dy. Commissioner Of 2009-10 Ltd., Income Tax, Circle 11(3), 7 & 12, Indl. Suburb, 2Nd Bangalore. Stage, Yeshwanthpur, Bangalore-560 022 1557/Bang/2014 Dy. Commissioner Of Income M/S. Gokaldas Images 2009-10 Tax, Circle 3(1)(2), Bangalore. Pvt. Ltd., 7 & 12, Indl. Suburb, 2Nd Stage, Yeshwanthpur, Bangalore-560 022

For Appellant: Shri Sathyanarayana Murthi, C.AFor Respondent: Ms. Neera Malhotra, CIT (D.R)
Section 10BSection 143(2)Section 143(3)Section 92C

…n the case of CIT Vs. Reliance Utilities and Power Ltd. 313 ITR 430 (Bom) , and the presumption that, advances are made out of surplus funds. The Ld. AR also relied on the decision of Hon'ble Karnataka High Court in the case of CIT Vs. Golf View Homes Limited 394 ITR 540 (Kar) for advances provided to the sister concerns on commercial expediency. And in assessee own case, the co-ordinate bench of this Tribunal for the Assessment Year 2008-09 dealt on this issue. Further the Ld. AR submitted that the Ground Nos.4, 7 IT(TP)A Nos.1502&1557/Bang/2014; 439 & 582/Bang/2016; 77/Bang/2015 & CO No.82/Bang/2015 5, 6, 7 &…

Gokaldas Images Private Limited, Bangalore vs. DCIT, Bangalore

In the result, the assessee's appeal is allowed for statistical purposes and revenue’s appeal is dismissed

ITA 439/BANG/2016[2011-12]Status: DisposedITAT Bangalore05 Feb 2020AY 2011-12

Bench: Shri A.K. Garodia & Shri Pavan Kumar Gadaleit(Tp)A No. / C.O. Appellant Respondent No. & Asst. Year 77/Bang/2015 Dy. Commissioner Of Income M/S. Gokaldas Images 2010-11 Tax, Circle 3(1)(2), Bangalore. Pvt. Ltd., 7 & 12, Indl. Suburb, 2Nd Stage, Yeshwanthpur, Bangalore-560 022 Pan Aaacg6637Q C.O. M/S. Gokaldas Images Pvt. Dy. Commissioner Of No.82/Bang/2015 Ltd., Income Tax, Circle 7 & 12, Indl. Suburb, 2Nd (In It(Tp)A 3(1)(2), Bangalore. No.77/Bang/2015) Stage, Yeshwanthpur, Bangalore-560 022 439/Bang/2016 -Do- -Do- 2011-12 582/Bang/2016 Dy. Commissioner Of Income M/S. Gokaldas Images 2011-12 Tax, Circle 3(1)(2), Bangalore. Pvt. Ltd., 7 & 12, Indl. Suburb, 2Nd Stage, Yeshwanthpur, Bangalore-560 022 1502/Bang/2014 M/S. Gokaldas Images Pvt. Dy. Commissioner Of 2009-10 Ltd., Income Tax, Circle 11(3), 7 & 12, Indl. Suburb, 2Nd Bangalore. Stage, Yeshwanthpur, Bangalore-560 022 1557/Bang/2014 Dy. Commissioner Of Income M/S. Gokaldas Images 2009-10 Tax, Circle 3(1)(2), Bangalore. Pvt. Ltd., 7 & 12, Indl. Suburb, 2Nd Stage, Yeshwanthpur, Bangalore-560 022

For Appellant: Shri Sathyanarayana Murthi, C.AFor Respondent: Ms. Neera Malhotra, CIT (D.R)
Section 10BSection 143(2)Section 143(3)Section 92C

…n the case of CIT Vs. Reliance Utilities and Power Ltd. 313 ITR 430 (Bom) , and the presumption that, advances are made out of surplus funds. The Ld. AR also relied on the decision of Hon'ble Karnataka High Court in the case of CIT Vs. Golf View Homes Limited 394 ITR 540 (Kar) for advances provided to the sister concerns on commercial expediency. And in assessee own case, the co-ordinate bench of this Tribunal for the Assessment Year 2008-09 dealt on this issue. Further the Ld. AR submitted that the Ground Nos.4, 7 IT(TP)A Nos.1502&1557/Bang/2014; 439 & 582/Bang/2016; 77/Bang/2015 & CO No.82/Bang/2015 5, 6, 7 &…

DCIT, Bangalore vs. M/S Gokaldas Images Pvt. Ltd., Bangalore

In the result, the assessee's appeal is allowed for statistical purposes and revenue’s appeal is dismissed

ITA 77/BANG/2015[2010-11]Status: DisposedITAT Bangalore05 Feb 2020AY 2010-11

Bench: Shri A.K. Garodia & Shri Pavan Kumar Gadaleit(Tp)A No. / C.O. Appellant Respondent No. & Asst. Year 77/Bang/2015 Dy. Commissioner Of Income M/S. Gokaldas Images 2010-11 Tax, Circle 3(1)(2), Bangalore. Pvt. Ltd., 7 & 12, Indl. Suburb, 2Nd Stage, Yeshwanthpur, Bangalore-560 022 Pan Aaacg6637Q C.O. M/S. Gokaldas Images Pvt. Dy. Commissioner Of No.82/Bang/2015 Ltd., Income Tax, Circle 7 & 12, Indl. Suburb, 2Nd (In It(Tp)A 3(1)(2), Bangalore. No.77/Bang/2015) Stage, Yeshwanthpur, Bangalore-560 022 439/Bang/2016 -Do- -Do- 2011-12 582/Bang/2016 Dy. Commissioner Of Income M/S. Gokaldas Images 2011-12 Tax, Circle 3(1)(2), Bangalore. Pvt. Ltd., 7 & 12, Indl. Suburb, 2Nd Stage, Yeshwanthpur, Bangalore-560 022 1502/Bang/2014 M/S. Gokaldas Images Pvt. Dy. Commissioner Of 2009-10 Ltd., Income Tax, Circle 11(3), 7 & 12, Indl. Suburb, 2Nd Bangalore. Stage, Yeshwanthpur, Bangalore-560 022 1557/Bang/2014 Dy. Commissioner Of Income M/S. Gokaldas Images 2009-10 Tax, Circle 3(1)(2), Bangalore. Pvt. Ltd., 7 & 12, Indl. Suburb, 2Nd Stage, Yeshwanthpur, Bangalore-560 022

For Appellant: Shri Sathyanarayana Murthi, C.AFor Respondent: Ms. Neera Malhotra, CIT (D.R)
Section 10BSection 143(2)Section 143(3)Section 92C

…n the case of CIT Vs. Reliance Utilities and Power Ltd. 313 ITR 430 (Bom) , and the presumption that, advances are made out of surplus funds. The Ld. AR also relied on the decision of Hon'ble Karnataka High Court in the case of CIT Vs. Golf View Homes Limited 394 ITR 540 (Kar) for advances provided to the sister concerns on commercial expediency. And in assessee own case, the co-ordinate bench of this Tribunal for the Assessment Year 2008-09 dealt on this issue. Further the Ld. AR submitted that the Ground Nos.4, 7 IT(TP)A Nos.1502&1557/Bang/2014; 439 & 582/Bang/2016; 77/Bang/2015 & CO No.82/Bang/2015 5, 6, 7 &…

Gokaldas Images Private Limited, Bangalore vs. DCIT, Bangalore

In the result, the assessee's appeal is allowed for statistical purposes and revenue’s appeal is dismissed

ITA 1502/BANG/2014[2009-10]Status: DisposedITAT Bangalore05 Feb 2020AY 2009-10

Bench: Shri A.K. Garodia & Shri Pavan Kumar Gadaleit(Tp)A No. / C.O. Appellant Respondent No. & Asst. Year 77/Bang/2015 Dy. Commissioner Of Income M/S. Gokaldas Images 2010-11 Tax, Circle 3(1)(2), Bangalore. Pvt. Ltd., 7 & 12, Indl. Suburb, 2Nd Stage, Yeshwanthpur, Bangalore-560 022 Pan Aaacg6637Q C.O. M/S. Gokaldas Images Pvt. Dy. Commissioner Of No.82/Bang/2015 Ltd., Income Tax, Circle 7 & 12, Indl. Suburb, 2Nd (In It(Tp)A 3(1)(2), Bangalore. No.77/Bang/2015) Stage, Yeshwanthpur, Bangalore-560 022 439/Bang/2016 -Do- -Do- 2011-12 582/Bang/2016 Dy. Commissioner Of Income M/S. Gokaldas Images 2011-12 Tax, Circle 3(1)(2), Bangalore. Pvt. Ltd., 7 & 12, Indl. Suburb, 2Nd Stage, Yeshwanthpur, Bangalore-560 022 1502/Bang/2014 M/S. Gokaldas Images Pvt. Dy. Commissioner Of 2009-10 Ltd., Income Tax, Circle 11(3), 7 & 12, Indl. Suburb, 2Nd Bangalore. Stage, Yeshwanthpur, Bangalore-560 022 1557/Bang/2014 Dy. Commissioner Of Income M/S. Gokaldas Images 2009-10 Tax, Circle 3(1)(2), Bangalore. Pvt. Ltd., 7 & 12, Indl. Suburb, 2Nd Stage, Yeshwanthpur, Bangalore-560 022

For Appellant: Shri Sathyanarayana Murthi, C.AFor Respondent: Ms. Neera Malhotra, CIT (D.R)
Section 10BSection 143(2)Section 143(3)Section 92C

…n the case of CIT Vs. Reliance Utilities and Power Ltd. 313 ITR 430 (Bom) , and the presumption that, advances are made out of surplus funds. The Ld. AR also relied on the decision of Hon'ble Karnataka High Court in the case of CIT Vs. Golf View Homes Limited 394 ITR 540 (Kar) for advances provided to the sister concerns on commercial expediency. And in assessee own case, the co-ordinate bench of this Tribunal for the Assessment Year 2008-09 dealt on this issue. Further the Ld. AR submitted that the Ground Nos.4, 7 IT(TP)A Nos.1502&1557/Bang/2014; 439 & 582/Bang/2016; 77/Bang/2015 & CO No.82/Bang/2015 5, 6, 7 &…

CIT v. Golf View Homes Limited (394 ITR 540) — Cited in 5 Judgments | BharatTax