How many judgments cite CIT v. Gundecha Builders?

31 judgments on BharatTax cite CIT v. Gundecha Builders (102 Taxmann.com 27), spanning 2019 to 2026.

Which sections of the Income Tax Act does CIT v. Gundecha Builders come up under?

It is most often cited in judgments turning on Section 143(3), Section 23(5), Section 22, Section 250, Section 142(1), Section 143(1).

CIT v. Gundecha Builders

102 Taxmann.com 27High Court2019#3757 most cited

What is CIT v. Gundecha Builders authority for?

The deemed rental value of unsold flats held as stock-in-trade is covered by Section 23(4)(b), and a subsequent amendment provided relief for unsold flats by making their annual value NIL for two years from the end of the financial year of obtaining the completion certificate.

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2019 to 2026.

Also referred to as

CIT v. Gundecha Builders · Section 23(4)(b) · Section 23(5) · deemed rental value · unsold flats · stock-in-trade · annual value · certificate of completion of construction · Bombay High Court

Sections most often in play

Section 143(3)Section 23(5)Section 22 Section 250 Section 142(1)Section 143(1)Section 143(3)/147 Section 144B

Issues it is cited on

section 23(5)section 9(1)(ii)annual letting value section 80ab annual value section 73 resulting company transferor company clarificatory amendment section 24(b)retrospective amendment section 22

Judgments citing CIT v. Gundecha Builders

Moraj Building Concepts Pvt.Ltd, Mumbai vs. DCIT Central Cir -5(2), Mumbai

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

ITA 263/MUM/2022[2014-15]Status: DisposedITAT Mumbai31 Mar 2023AY 2014-15

Bench: Shri Amit Shukla, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

Section 1Section 142(1)Section 143(2)Section 143(3)Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D”, MUMBAI BEFORE SHRI AMIT SHUKLA, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER ITA NOs. 420, 264, 263, 265 & 266/MUM/2022 (A.Ys: 2012-13, 2013-14, 2014-15, 2015-16 & 2016-17) Moraj Building Concepts Pvt Ltd v. DCIT – Circle – 5(2) Shop No. 28/29, Moraj Residency 1908, 19th Floor Plot No. 1, Sector 16, Sanpada Air India Building Mumbai- 400703 Nariman Point Mumbai – 400 021 PAN: AABCM8573A (Appellant) (Respondent) Assessee Represented by : Shri Jayant Bhatt & Ms. Jitali Gandhi Department Represented by : Shri Rakesh Garg Date of…

DCIT Cent. Cir -4(2), Mumbai vs. M/S. Inorbit Malls (India ) Pvt. Ltd, Mumbai

In the result appeal of the revenue is partly allowed for statistical purposes

ITA 2220/MUM/2021[2017-18]Status: DisposedITAT Mumbai11 Oct 2022AY 2017-18

Bench: Shri Amit Shukla, Jm & Shri S Rifaur Rahman, Am आयकरअपीलसं./ I.T.A. No.2220/Mum/2021 (निर्धारणवर्ा / Assessment Year: 2017-18) Dcit Central Cir-4(2) M/S. Inorbit Malls P.Ltd Room No.1918, 19Th Floor, बिधम/ Plot No.C-30,Bnlock-G, Air India Bldg, Nariman Opp Sidbi Bank, Bkc, Point Mumbai 400021 Vs. Bandra (East), Mumbai 400050 स्थायीलेखासं./जीआइआरसं./ Pan No. Aaack9106G (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant By : Mr. Madhur Agarwal, Adv. प्रत्यथीकीओरसे/Respondent By : Mr. Ganesh Bare, Cit Dr सुनवाईकीतारीख/ : 14.07.2022 Date Of Hearing घोषणाकीतारीख / : 11.10.2022 Date Of Pronouncement आदेश / O R D E R Per Amit Shukla:

For Appellant: Mr. Madhur Agarwal, AdvFor Respondent: Mr. Ganesh Bare, CIT DR

Section 115JSection 14ASection 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, JM & SHRI S RIFAUR RAHMAN, AM आयकरअपीलसं./ I.T.A. No.2220/Mum/2021 (निर्धारणवर्ा / Assessment Year: 2017-18) DCIT CENTRAL CIR-4(2) M/S. INORBIT MALLS P.LTD Room No.1918, 19th Floor, बिधम/ Plot No.C-30,BNLOCK-G, Air India Bldg, Nariman OPP SIDBI BANK, BKC, point Mumbai 400021 Vs. Bandra (East), Mumbai 400050 स्थायीलेखासं./जीआइआरसं./ PAN No. AAACK9106G (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant by : Mr. Madhur Agarwal, Adv. प्रत्यथीकीओरसे/Respondent by : Mr. Ganesh Bare, CIT DR सुनवाईकीतारीख/ : 14.07.202…

Homeland Constructions Private Limited, Pune vs. Assistant Commissioner of Income-Tax, Circle - 11, Pune

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

ITA 17/PUN/2019[2015-16]Status: DisposedITAT Pune19 Jul 2022AY 2015-16

Bench: Shri Inturi Rama Rao & Shri S.S. Viswanethra Raviआयकर अपीऱ सं. / Ita No.17/Pun/2019 निर्धारण वषा / Assessment Year : 2015-16 M/S. Homeland Construction Pvt. Ltd., 5, 100/4, The Retreat Salisbury Park, Near Poonawala Bunglow, Pune – 411037 Pan: Aabch8510Q .......अऩीऱाथी / Appellant बिधम / V/S. The Asst. Commissioner Of Income Tax, Circle 11, Pune ……प्रत्यथी / Respondent

For Appellant: Shri Vinay ChordiaFor Respondent: Shri Deepak Garg

Section 143(3)Section 23Section 23(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI S.S. VISWANETHRA RAVI, JUDICIAL MEMBER आयकर अपीऱ सं. / ITA No.17/PUN/2019 निर्धारण वषा / Assessment Year : 2015-16 M/s. Homeland Construction Pvt. Ltd., 5, 100/4, The Retreat Salisbury Park, Near Poonawala Bunglow, Pune – 411037 PAN: AABCH8510Q .......अऩीऱाथी / Appellant बिधम / V/s. The Asst. Commissioner of Income Tax, Circle 11, Pune ……प्रत्यथी / Respondent Assessee by : Shri Vinay Chordia Revenue by : Shri Deepak Garg सुनवाई की तारीख / Date of Hearing : 12-07-2022 घोषणा की तारीख / Date of Pronounceme…

Dy. Commissioner of Income Tax, Circle-1(2), Hyderabad vs. Cache Properties Private Limited, Hyderabad

In the result, the Revenue’s appeal is dismissed

ITA 124/HYD/2020[2012-13]Status: DisposedITAT Hyderabad07 Oct 2021AY 2012-13

Bench: Smt. P. Madhavi Devi & Shri A. Mohan Alankamony

For Respondent: Sri Rohit Mujumdar, D.R

Section 115Section 115JSection 143(2)Section 143(3)Section 24Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD ‘B’ BENCH : Hyderabad (Through Video Conference) Before Smt. P. Madhavi Devi, Judicial Member And Shri A. Mohan Alankamony, Accountant Member ITA No.124/Hyd./2020 Assessment Year: 2012-13 Dy.CIT, Circle 1(2) vs. M/s Cache Properties Pvt. Ltd. Hyderabad Hyderabad [PAN: AABCC8341C] (Appellant) (Respondent) For Department: Sri Rohit Mujumdar, D.R For Asessee : Sh Murali Mohana Rao, A.R Date of Hearing : 18/08/2021 Date of Pronouncement : 07/10/2021 O R D E R PER P. MADHAVI DEVI, JM This is Revenue’s appeal for A.Y. 2012-13 against the order of CIT(Appeals)-1, H…

ACIT 32(1), Mumbai vs. Ashapura Developers, Mumbai

In the result, all the three appeals of the Revenue are dismissed

ITA 3607/MUM/2019[2013-14]Status: DisposedITAT Mumbai01 Jul 2021AY 2013-14

Bench: Sri Mahavir Singh, Vp & Sri M. Balaganesh, Am आमकय अऩीर सिं./ Ita No. 3607/Mum/2019 (ननधाायण वषा / Assessment Year 2013-14) आमकय अऩीर सिं./ Ita No. 3608/Mum/2019 (ननधाायण वषा / Assessment Year 2014-15) आमकय अऩीर सिं./ Ita No. 3609/Mum/2019 (ननधाायण वषा / Assessment Year 2015-16) The Asst. Commissioner Of Income M/S Ashapura Developers Tax, Circle 32(1), Room No. 702, 101B, Hallmark Business 7Th Floor, C-41 To C-43, Kautilya Plaza, Opp. Gurunanak फनाभ/ Bhavan, G Block Bandra Kurla Hospital, Ant Gyaneshwar Complex Bandra (East), Marg, Bandra East, Vs. Mumbai-400 051 Mumbai-400 051 (अऩीराथी / Appellant) (प्रत्मथी/ Respondent) स्थामी रेखा सिं./Pan No. Aanfa1971F अऩीराथी की ओय से/ Appellant By : Shri Rajeev Harit, Cit Dr प्रत्मथी की ओय से/ Respondent By : Shri Dr. K Shivaramam, Ar सुनवाई की तायीख / Date Of Hearing: 01.07.2021 घोषणा की तायीख / Date Of Pronouncement: 01.07.2021 आदेश / O R D E R भहावीय ससिंह, उऩाध्मऺ के द्वाया / Per Mahavir Singh, Vp: These Appeals Of Assessee Are Arising Out Of The Orders Of The Commissioner Of Income Tax (Appeals)]-44, Mumbai, [In Short Cit(A)], In Ita Nos. 3607-3608/Mum/2019 M/S Ashapura Developers; Ays 13-14 To 15-16 Appeal No. Cit(A)-44/Jcit-32(1)/It-209 & 696A/16-17 & Even Date 22.03.2019. The Assessments Were Framed By The Jt. Commissioner Of Income Tax, Range 32(1), Mumbai (In Short Jcit/Ito/ Ao) For The A.Ys. 2013-14 & 2014-15 Vide Order Dated 11.03.2016, 30.12.2016, 12.12.2017 Under Section 143(3) Of The Income-Tax Act, 1961 (Hereinafter Referred To As ‘The Act’).

For Appellant: Shri Rajeev Harit, CIT DRFor Respondent: Shri Dr. K Shivaramam, AR

Section 143(3)

…आयकर अपीऱीय अधिकरण “A” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI श्री भहावीय ससिंह, उऩाध्मऺ एविं श्री एभ. फारगणेश, रेखा सदस्म के सभऺ । BEFORE SRI MAHAVIR SINGH, VP AND SRI M. BALAGANESH, AM आमकय अऩीर सिं./ ITA No. 3607/Mum/2019 (ननधाायण वषा / Assessment Year 2013-14) आमकय अऩीर सिं./ ITA No. 3608/Mum/2019 (ननधाायण वषा / Assessment Year 2014-15) आमकय अऩीर सिं./ ITA No. 3609/Mum/2019 (ननधाायण वषा / Assessment Year 2015-16) The Asst. Commissioner of Income M/s Ashapura Developers Tax, Circle 32(1), Room NO. 702, 101B, Hallmark Business 7th Floor, C-41 to C-43, Kautilya Plaza, Opp. Gu…

Dy. Commissioner of Income Tax, Circle-1(2), Hyderabad vs. Cache Properties Private Limited, Hyderabad

In the result, both the appeals of revenue are dismissed

ITA 65/HYD/2020[2013-14]Status: DisposedITAT Hyderabad09 Jun 2021AY 2013-14

Bench: Shri Satbeer Singh Godara & Shri Laxmi Prasad Sahu

For Appellant: Shri P. Murali Mohan RaoFor Respondent: Shri Rohit Mujumdar

Section 115JSection 143(1)Section 143(3)Section 148Section 24

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B”: HYDERABAD (THROUGH VIRTUAL CONFERENCE) BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER ITA Nos. 64 & 65/H/2020 Assessment Year: 2011-12 & 2013-14 Dy. Commissioner of Vs. Cache Properties Pvt. Income-tax, Circle – 1(2), Ltd., Hyderabad. Hyderabad. (Appellant) (Respondent) Revenue by: Shri Rohit Mujumdar Assessee by: Shri P. Murali Mohan Rao Date of hearing: 10/05/2021 Date of pronouncement: 11/06/2021 O R D E R PER L.P. SAHU, A.M.: These appeal filed by the Revenue are directed against CIT(A) – 1, Hyderab…

Dy. Commissioner of Income Tax, Circle-1(2), Hyderabad vs. Cache Properties Private Limited, Hyderabad

In the result, both the appeals of revenue are dismissed

ITA 64/HYD/2020[2011-12]Status: DisposedITAT Hyderabad09 Jun 2021AY 2011-12

Bench: Shri Satbeer Singh Godara & Shri Laxmi Prasad Sahu

For Appellant: Shri P. Murali Mohan RaoFor Respondent: Shri Rohit Mujumdar

Section 115JSection 143(1)Section 143(3)Section 148Section 24

M/S Osho Developers, Mumbai vs. ACIT-32, Mumbai

The appeal of the assessee is allowed in terms of our aforesaid observations

ITA 2372/MUM/2019[2014-15]Status: DisposedITAT Mumbai03 Nov 2020AY 2014-15

Bench: Shri Shamim Yahya & Shri Ravish Soodita Nos.2372 & 1860/Mum/2019 (Assessment Years: 2014-15 & 2015-16) M/S Osho Developers Acit-32, Mumbai Bldg. No. C-11, 3Rd Floor, Osho, Plot No. 1534A, New Link Road, Vs. Room No. 306, Devki Nagar, Borivali (W), Bandra Kurla Complex, Mumbai – 400 092 Bandra (E), Mumbai – 400 051 Pan – Aabfo2984J (Appellant) (Respondent) Appellant By: Dr. K. Shivram, Senior Advocate & Ms.Neelam Jadhav, A.R Respondent By: Shri Uodal Raj Singh, D.R Date Of Hearing: 06.10.2020 Date Of Pronouncement: 03.11.2020 O R D E R Per Ravish Sood, Jm The Captioned Appeals Filed By The Assessee Are Directed Against The Respective Orders Passed By The Cit(A)-44, Mumbai, Dated 08.02.2019, Which In Turn Arises From The Assessment Orders Passed Under Sec.143(3) Of The Income Tax Act, 1961 (For Short „Act‟), Dated 02.12.2016 & 30.11.2017 For A.Y. 2014-15 & A.Y. 2015-16, Respectively. As The Issues Involved In The Captioned Appeals Are Inextricably Interlinked Or In Fact Interwoven, The Same Are Therefore Being Taken Up & Disposed Off By Way Of A Consolidated Order. We Shall First Take Up The Appeal Of The Assessee For A.Y. 2014-15 Wherein The Impugned Order Has Been Assailed Before Us On The Following Effective Grounds Of Appeal:

For Appellant: Dr. K. Shivram, Senior Advocate &For Respondent: Shri Uodal Raj Singh, D.R

Section 143(1)Section 143(2)Section 143(3)Section 22

…ITA Nos. 2372 & 1860 /Mum/2019 1 A.Ys. 2014-15 & 2015-16 M/s Osho Developers Vs. ACIT-32 IN THE INCOME TAX APPELLATE TRIBUNAL “C” Bench, Mumbai Before Shri Shamim Yahya, Accountant Member and Shri Ravish Sood, Judicial Member ITA Nos.2372 & 1860/Mum/2019 (Assessment Years: 2014-15 & 2015-16) M/s Osho Developers ACIT-32, Mumbai Bldg. No. C-11, 3rd Floor, OSHO, Plot No. 1534A, New Link Road, Vs. Room No. 306, Devki Nagar, Borivali (W), Bandra Kurla Complex, Mumbai – 400 092 Bandra (E), Mumbai – 400 051 PAN – AABFO2984J (Appellant) (Respondent) Appellant by: Dr. K. Shivram, Senior Advocate & Ms.Neelam Jadhav, A…

Unique Estates Development Co. Ltd., Mumbai vs. DCIT -CC- 4(1), Mumbai

In the result, assessee’s appeals are allowed

ITA 2811/MUM/2018[2013-14]Status: DisposedITAT Mumbai22 Aug 2019AY 2013-14

Bench: Shri Rajesh Kumar & Shri Ram Lal Negiita Nos.2811 & 2812/Mum/2018 Assessment Years : 2013-14 & 2014-15

For Appellant: Shri Sanjay SawantFor Respondent: Shri Rajeev Gubgotra

Section 143(3)Section 24

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “F”, MUMBAI Before Shri Rajesh Kumar, Accountant Member & Shri Ram Lal Negi, Judicial Member ITA Nos.2811 & 2812/Mum/2018 Assessment Years : 2013-14 & 2014-15 Unique Estates Development DCIT CC 4(1), Co. Ltd. Vs. Mumbai. Construction House B- 2nd Floor, 623 Linking Road, Khar (W), Mumbai 400 052. PAN AAACU0699N (Appellant) (Respondent) Appellant By : Shri Sanjay Sawant Respondent By : Shri Rajeev Gubgotra Date of Hearing :07.08.2019 Date of Pronouncement : 22.08.2019 O R D E R Per Rajesh Kumar, Accountant Member The captioned appeals filed by the asses…

Cache Properties Private Limited, Hyderabad vs. Dy. Commissioner of Income Tax, Circle-1(2), Hyderabad

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

ITA 571/HYD/2018[2014-15]Status: DisposedITAT Hyderabad27 May 2019AY 2014-15

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahman

For Respondent: Smt. Neeju Gupta, DR

Section 115JSection 143(2)Section 24

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “A” : HYDERABAD BEFORE SMT. P. MADHAVI DEVI, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER I.T.A. No. 571/HYD/2018 Assessment Year: 2014-15 Cache Properties Private Limited, Deputy Commissioner HYDERABAD Vs of Income Tax, [PAN: AABCC8341C] Circle-1(2), HYDERABAD (Appellant) (Respondent) : Shri P. Murali Mohana Rao, AR For Assessee For Revenue : Smt. Neeju Gupta, DR : 26-02-2019 Date of Hearing Date of Pronouncement : 27-05-2019 O R D E R PER Smt. P. MADHAVI DEVI, J.M. : This is assessee’s appeal for the AY. 2014-15, against the order of th…

M/S.3Nn Corporation, Mumbai vs. Pr.CIT-27, Mumbai

In the result, the appeal of assessee is allowed

ITA 2637/MUM/2018[2013-14]Status: DisposedITAT Mumbai10 Apr 2019AY 2013-14

Bench: Sri Mahavir Singh, Jm & Sri Rajesh Kumar, Am

For Appellant: Shri Shekhar Gupta, ARFor Respondent: Shri Ajay Kumar (CIT DR)

Section 143(3)Section 23(1)(a)Section 263

…आयकर अपीलीय अधिकरण “B” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI श्री महावीर स िंह, न्याययक दस्य एविं श्री राजेश कुमार लेखा दस्य के मक्ष । BEFORE SRI MAHAVIR SINGH, JM AND SRI RAJESH KUMAR, AM Aayakr ApIla saM./ ITA No. 2637/Mum/2018 (inaQa-arNa baYa- / Assessment Year 2013-14) 3NN Corporation The Asst. Commissioner of Flat No. B, 1st Floor, Plot No. Income Tax, Circle-27(3), 185, Jagdish Building, 15 th Vs. 417, Vashi Railway Station Road, Chembur, Complex, Tower 6, Vashi, Mumbai-400 071 Navi Mumbai .. (p`%yaqaaI- / Respondent) (ApIlaaqaI- / Appellant) स्थायी लेखा िं./PAN No. A…