CIT v. Hindustan Samuh Awas Ltd.

377 ITR 150High Court2015#2742 most cited

What is CIT v. Hindustan Samuh Awas Ltd. authority for?

Where an assessee files a timely application for a completion certificate for a housing project, any subsequent delay in obtaining the certificate that is not attributable to the assessee should not result in denial of the tax deduction under section 80IB(10). The assessee cannot be penalized for administrative delays beyond their control.

43

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2024.

Also referred to as

Hindustan Samuh Awas Ltd. · section 80IB(10) · completion certificate delay · timely application completion certificate · delay not attributable to assessee · housing project deduction · eligibility 80IB · denial of deduction

Also reported as

62 Taxmann.com 175

Issues it is cited on

section 80ib(10)within four yearssection 80ibsection 80isection 132(4a)childsection 292csection 30reasoned ordersection 292loose paperssection 29

Judgments citing CIT v. Hindustan Samuh Awas Ltd.

K.Raheja It Park (Hyderabad) Pvt.Ltd., Hyd, Hyderabad vs. DCIT, Circle-2(1), Hyderabad

In the result, appeal of the assessee is allowed

ITA 691/HYD/2016[2011-12]Status: DisposedITAT Hyderabad06 May 2021AY 2011-12

Bench: Shri Satbeer Singh Godara & Laxmi Prasad Sahushri Assessment Year: 2011-12 K. Raheja It Park ` Dy. Commissioner Of (Hyderabad) Pvt. Ltd., Income-Tax, Hyderabad. Circle – 2(1), Hyderabad. Pan – Aacck 1914G (Appellant) (Respondent) Assessee By: Shri Vijay Mehta & Ms. Aarthi Sathe Revenue By Shri Yvst Sai Date Of Hearing: 18/03/2021 Date Of Pronouncement: 06/05/2021

For Appellant: Shri Vijay Mehta &
Section 143(3)Section 263Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B”: HYDERABAD (THROUGH VIRTUAL CONFERENCE) BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER and LAXMI PRASAD SAHU, ACCOUNTANT MEMBER SHRI Assessment Year: 2011-12 K. Raheja IT Park ` Dy. Commissioner of (Hyderabad) Pvt. Ltd., Income-tax, Hyderabad. Circle – 2(1), Hyderabad. PAN – AACCK 1914G (Appellant) (Respondent) Assessee by: Shri Vijay Mehta & Ms. Aarthi Sathe Revenue by Shri YVST Sai Date of hearing: 18/03/2021 Date of pronouncement: 06/05/2021 O R D E R PER L.P. SAHU, A.M.: This appeal filed by the assessee is directed against Pr. CIT - 2, Hyderabad…

Pr Commissioner of Income Tax-1 vs. M/S Esteem Royale

In the result, we do not find any merit in the

ITA/85/2018HC Karnataka08 Mar 2021

Bench: ALOK ARADHE,ASHOK S.KINAGI

Section 260Section 310Section 80I

…IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 8TH DAY OF MARCH 2021 PRESENT THE HON'BLE MR. JUSTICE ALOK ARADHE AND THE HON'BLE MR. JUSTICE ASHOK S. KINAGI I. T. A. NO.85 OF 2018 BETWEEN: 1. PR. COMMISSIONER OF INCOME TAX-1 BMTC COMPLEX, KORAMANGALA BENGALURU. 2. THE JOINT COMMISSIONER OF INCOME-TAX, (OSD) CENTRAL CIRCLE-1(4) BENGALURU … APPELLANTS (BY MR. SANMATHI E.I., ADVOCATE) AND: M/S ESTEEM ROYALE No.32, 33 & 34 SNS CHAMBERS, SANKEY ROAD BANGALORE - 560 080 PAN : AABFE8209J … RESPONDENT (BY MR. A. SHANKAR, SR. COUNSEL FOR MR. M. LAVA., ADVOCATE) 2 T…

Pr Commissioner of Income Tax-1 vs. M/S Esteem Royale

In the result, we do not find any merit in the

ITA/88/2018HC Karnataka08 Mar 2021

Bench: ALOK ARADHE,ASHOK S.KINAGI

Section 260Section 310Section 80I

…IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 8TH DAY OF MARCH 2021 PRESENT THE HON'BLE MR. JUSTICE ALOK ARADHE AND THE HON'BLE MR. JUSTICE ASHOK S. KINAGI I. T. A. NO.88 OF 2018 BETWEEN: 1. PR. COMMISSIONER OF INCOME TAX-1 BMTC COMPLEX KORAMANGALA BENGALURU. 2. THE JOINT COMMISSIONER OF INCOME TAX, (OSD) CENTRAL CIRCLE-1(4) BENGALURU . ...APPELLANTS (BY SRI. SANMATHI E I., ADVOCATE) AND: M/S ESTEEM ROYALE NO.32, 33 & 34, SNS CHAMBERS SANKEY ROAD, BANGALORE 560 080. PAN: AABFE 8209 J ….RESPONDENT (BY SRI. A. SHANKAR SR. COUNSEL FOR SRI. M LAVA, ADVOC…

Pr Commissioner of Income Tax-1 vs. M/S Esteem Royale

In the result, we do not find any merit in the

ITA/89/2018HC Karnataka08 Mar 2021

Bench: ALOK ARADHE,ASHOK S.KINAGI

Section 260Section 310Section 80I

…IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 8TH DAY OF MARCH 2021 PRESENT THE HON'BLE MR. JUSTICE ALOK ARADHE AND THE HON'BLE MR. JUSTICE ASHOK S. KINAGI I. T. A. NO.89 OF 2018 BETWEEN: 1. PR. COMMISSIONER OF INCOME TAX-1 BMTC COMPLEX KORAMANGALA BENGALURU. 2. THE JOINT COMMISSIONER OF INCOME TAX, (OSD) CENTRAL CIRCLE-1(4) BENGALURU . ...APPELLANTS (BY SRI. SANMATHI E I., ADVOCATE) AND: M/S ESTEEM ROYALE NO.32, 33 & 34, SNS CHAMBERS SANKEY ROAD, BANGALORE 560 080. PAN: AABFE 8209 J. ….RESPONDENT (BY SRI. A. SHANKAR SR. COUNSEL FOR SRI. M LAVA, ADVO…

Pr Commissioner of Income Tax-1 vs. M/S Esteem Royale

In the result, we do not find any merit in the

ITA/86/2018HC Karnataka08 Mar 2021

Bench: ALOK ARADHE,ASHOK S.KINAGI

Section 260Section 310Section 80I

…IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 8TH DAY OF MARCH 2021 PRESENT THE HON'BLE MR. JUSTICE ALOK ARADHE AND THE HON'BLE MR. JUSTICE ASHOK S. KINAGI I. T. A. NO.86 OF 2018 BETWEEN: 1. PR. COMMISSIONER OF INCOME TAX-1 BMTC COMPLEX KORAMANGALA BENGALURU. 2. THE JOINT COMMISSIONER OF INCOME TAX, (OSD) CENTRAL CIRCLE-1(4) BENGALURU . ...APPELLANTS (BY SRI. SANMATHI E I., ADVOCATE) AND: M/S ESTEEM ROYALE NO.32, 33 & 34, SNS CHAMBERS SANKEY ROAD, BANGALORE 560 080. PAN: AABFE 8209 J ….RESPONDENT (BY SRI. A. SHANKAR SR. COUNSEL FOR SRI. M LAVA, ADVOC…

Pr Commissioner of Income Tax-1 vs. M/S Esteem Royale

In the result, we do not find any merit in the

ITA/87/2018HC Karnataka08 Mar 2021

Bench: ALOK ARADHE,ASHOK S.KINAGI

Section 260Section 310Section 80I

…IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 8TH DAY OF MARCH 2021 PRESENT THE HON'BLE MR. JUSTICE ALOK ARADHE AND THE HON'BLE MR. JUSTICE ASHOK S. KINAGI I. T. A. NO.87 OF 2018 BETWEEN: 1. PR. COMMISSIONER OF INCOME TAX-1 BMTC COMPLEX KORAMANGALA BENGALURU. 2. THE JOINT COMMISSIONER OF INCOME TAX, (OSD) CENTRAL CIRCLE-1(4) BENGALURU . ...APPELLANTS (BY SRI. SANMATHI E I., ADVOCATE) AND: M/S ESTEEM ROYALE NO.32, 33 & 34, SNS CHAMBERS SANKEY ROAD, BANGALORE 560 080. PAN: AABFE 8209 J ….RESPONDENT (BY SRI. A. SHANKAR SR. COUNSEL FOR SRI. M LAVA, ADVOC…

M/S. Shipra Estate Ltd., Ghaziabad vs. ACIT, Ghaziabad

In the result ground number 4 of the appeal of the assessee is allowed and ground number [3]

ITA 740/DEL/2016[2012-13]Status: DisposedITAT Delhi22 Jan 2021AY 2012-13

Bench: Shri H. S. Sidhu & Shri Prashant Maharishi(Through Video Conferencing) Shipra Estate Ltd, Vs Acit, C/O. Pradeep & Co, Circle-2, Tax Advocates, Ghaziabad 7, Navyug Market, Ghaziabad Pan: Aaccs6116J (Appellant) (Respondent)

For Appellant: Shri R. S. Singhvi, C.AFor Respondent: Shri H. K. Choudhary [CIT]–DR
Section 234BSection 234CSection 80Section 80I

…f the statute as relied upon by the learned assessing officer. He also noted that the honourable Madras High Court in 29 taxmann.com 386, Honourable Gujarat High Court in 362 ITR 174, Honourable Delhi High Court in 362 ITR 177, Honourable Bombay High Court in 377 ITR 150 and various coordinate benches have taken a view which is in favour of the assessee. The learned CIT – A has noted that there is no decision of the Honourable jurisdictional High Court either against the assessee or in favour of the assessee. Therefore, he, relying on the decision of the honourable Supreme Court in the CIT versus Vegetable Produc…

Harshvardhan Constructions, Mumbai vs. ITO 23(1)(5), Mumbai

ITA 5225/MUM/2017[2011-12]Status: DisposedITAT Mumbai09 Jul 2020AY 2011-12

Bench: Shri M. Balaganesh & Shri Ravish Soodharshvardhan Constructions Income Tax Officer 11, Happy Home, 244 Waterfield Road; Ward 23(1)(5), 1St Floor, Vs. Bandra West, Mumbai – 400 050. Matru Mandir, Tardeo Road, Mumbai – 400 007. Pan– Aadfh6590D (Appellant) (Respondent) Income Tax Officer Vs. Harshvardhan Construvctions Ward 23(1)(5), 1St Floor , 11, Happy Home, 244 Waterfield Road; Matru Mandir, Tardeo Road, Bandra West, Mumbai – 400 050. Mumbai – 400 007. Pan– Aadfh6590D Harshvardhan Constructions Income Tax Officer 11, Happy Home, 244 Waterfield Road; Ward 23(1)(5), 1St Floor, Vs. Bandra West, Mumbai – 400 050. Matru Mandir, Tardeo Road, Mumbai – 400 007. Pan– Aadfh6590D

For Appellant: Shri Nitesh Joshi, A.RFor Respondent: Shri S.C Tiwari, CIT D.R
Section 143(3)Section 147Section 80I

…on u/s 80IB(10) of the Act . 29. We shall now advert to the judicial pronouncements relied upon the ld. A.R, which we find being distinguishable on facts would not assist the case of the assessee : (i). CIT, Aurangabad Vs. Hindustan Dsamuh Awas Ltd. (2015) 377 ITR 150 (Bom) (a). In the aforesaid case, the assessee company was required to complete its project prior to 31.03.2008. The assessee had well in time i.e on 25.03.2008 submitted an Harshvardhan Constructions Vs. ITO, 23(1)(5), Mumbai – ITA No.5225/Mum/2017 & ITA No. 4730/Mum/2016 – A.Y 2011-12 & 2012-13 43 ITO, Ward 23(1)(5), Mumbai Vs. Harshvardhan Co…

ITO 23(1)(5), Mumbai vs. Harshvardhan Constructions, Mumbai

ITA 5912/MUM/2017[2011-12]Status: DisposedITAT Mumbai09 Jul 2020AY 2011-12

Bench: Shri M. Balaganesh & Shri Ravish Soodharshvardhan Constructions Income Tax Officer 11, Happy Home, 244 Waterfield Road; Ward 23(1)(5), 1St Floor, Vs. Bandra West, Mumbai – 400 050. Matru Mandir, Tardeo Road, Mumbai – 400 007. Pan– Aadfh6590D (Appellant) (Respondent) Income Tax Officer Vs. Harshvardhan Construvctions Ward 23(1)(5), 1St Floor , 11, Happy Home, 244 Waterfield Road; Matru Mandir, Tardeo Road, Bandra West, Mumbai – 400 050. Mumbai – 400 007. Pan– Aadfh6590D Harshvardhan Constructions Income Tax Officer 11, Happy Home, 244 Waterfield Road; Ward 23(1)(5), 1St Floor, Vs. Bandra West, Mumbai – 400 050. Matru Mandir, Tardeo Road, Mumbai – 400 007. Pan– Aadfh6590D

For Appellant: Shri Nitesh Joshi, A.RFor Respondent: Shri S.C Tiwari, CIT D.R
Section 143(3)Section 147Section 80I

…on u/s 80IB(10) of the Act . 29. We shall now advert to the judicial pronouncements relied upon the ld. A.R, which we find being distinguishable on facts would not assist the case of the assessee : (i). CIT, Aurangabad Vs. Hindustan Dsamuh Awas Ltd. (2015) 377 ITR 150 (Bom) (a). In the aforesaid case, the assessee company was required to complete its project prior to 31.03.2008. The assessee had well in time i.e on 25.03.2008 submitted an Harshvardhan Constructions Vs. ITO, 23(1)(5), Mumbai – ITA No.5225/Mum/2017 & ITA No. 4730/Mum/2016 – A.Y 2011-12 & 2012-13 43 ITO, Ward 23(1)(5), Mumbai Vs. Harshvardhan Co…

Grandeur Homes Pvt. Ltd., Secunderabad, Hyderabad vs. ACIT, Circle-2(2), Hyderabad

In the result, assessee’s appeal is treated as allowed for statistical purposes

ITA 479/HYD/2017[2012-13]Status: DisposedITAT Hyderabad29 May 2019AY 2012-13

Bench: Smt. P. Madhavi Devi & Shri S.Rifaur Rahmangrandeur Homes P Ltd Vs Asstt. Commissioner Of Secunderabad Income Tax, Circle 2(2) Pan: Aaccg7612F Hyderabad (Appellant) (Respondent)

For Appellant: Shri S. Rama RaoFor Respondent: Shri K.J. Rao, DR
Section 143(3)Section 80I

…s submitted the application for issuance of occupancy certificate as on 30.3.2013 by paying the requisite fees. The learned Counsel for the assessee has relied upon the judgment of the Hon'ble Bombay High Court in the case of Samuh Awas Ltd reported in (2015) 377 ITR 150 (Bom.) wherein under similar circumstances, it was held that where the assessee has applied for the issuance of completion certificate by paying the fees within the specified time, the delay by the Municipal Corporation in issuance of certificate cannot be attributed to the assessee and the assessee is entitled to the deduction u/s 80IB(10). In t…

Assistant Commissioner of Income-Tax vs. M/S. Namrata Developers, Pune

In the result, all appeals of Revenue and Cross Objections of assessee in assessment year 2011-12 are dismissed and Cross Objections of assessee in assessment years 2012-13 and 2013-14 are allowed

ITA 1976/PUN/2016[2013-14]Status: DisposedITAT Pune25 Sept 2018AY 2013-14

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am आयकर अपीऱ सं. / Ita Nos.1974 To 1976/Pun/2016 यििाारण वषा / Assessment Years : 2011-12 To 2013-14

For Appellant: Shri V.L. Jain
Section 143(3)Section 80I

…आयकर अपीऱीय अधिकरण पुणे न्यायपीठ “बी” पुणे में IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE सुश्री सुषमा चावऱा, न्याययक सदस्य एवं श्री अयिऱ चतुवेदी, ऱेखा सदस्य के समक्ष BEFORE MS. SUSHMA CHOWLA, JM AND SHRI ANIL CHATURVEDI, AM आयकर अपीऱ सं. / ITA Nos.1974 to 1976/PUN/2016 यििाारण वषा / Assessment Years : 2011-12 to 2013-14 The Asst. Commissioner of Income Tax, अऩीऱाथी/Appellant Central Circle 2(1), Pune …. Vs. M/s. Namrata Developers, 592, Ravivar Peth, Talegaon-Dabhade, Taluka Maval, …. प्रत्यथी / Respondent Pune – 410506 PAN: AABFN1735C प्रत्याक्षेप सं./CO Nos.40 to 42/PUN/2018 यििाारण वषा / Asse…

Assistant Commissioner of Income-Tax vs. M/S. Namrata Developers, Pune

In the result, all appeals of Revenue and Cross Objections of assessee in assessment year 2011-12 are dismissed and Cross Objections of assessee in assessment years 2012-13 and 2013-14 are allowed

ITA 1975/PUN/2016[2012-13]Status: DisposedITAT Pune25 Sept 2018AY 2012-13

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am आयकर अपीऱ सं. / Ita Nos.1974 To 1976/Pun/2016 यििाारण वषा / Assessment Years : 2011-12 To 2013-14

For Appellant: Shri V.L. Jain
Section 143(3)Section 80I

…आयकर अपीऱीय अधिकरण पुणे न्यायपीठ “बी” पुणे में IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE सुश्री सुषमा चावऱा, न्याययक सदस्य एवं श्री अयिऱ चतुवेदी, ऱेखा सदस्य के समक्ष BEFORE MS. SUSHMA CHOWLA, JM AND SHRI ANIL CHATURVEDI, AM आयकर अपीऱ सं. / ITA Nos.1974 to 1976/PUN/2016 यििाारण वषा / Assessment Years : 2011-12 to 2013-14 The Asst. Commissioner of Income Tax, अऩीऱाथी/Appellant Central Circle 2(1), Pune …. Vs. M/s. Namrata Developers, 592, Ravivar Peth, Talegaon-Dabhade, Taluka Maval, …. प्रत्यथी / Respondent Pune – 410506 PAN: AABFN1735C प्रत्याक्षेप सं./CO Nos.40 to 42/PUN/2018 यििाारण वषा / Asse…

Assistant Commissioner of Income-Tax vs. M/S. Namrata Developers, Pune

In the result, all appeals of Revenue and Cross Objections of assessee in assessment year 2011-12 are dismissed and Cross Objections of assessee in assessment years 2012-13 and 2013-14 are allowed

ITA 1974/PUN/2016[2011-12]Status: DisposedITAT Pune25 Sept 2018AY 2011-12

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am आयकर अपीऱ सं. / Ita Nos.1974 To 1976/Pun/2016 यििाारण वषा / Assessment Years : 2011-12 To 2013-14

For Appellant: Shri V.L. Jain
Section 143(3)Section 80I

…आयकर अपीऱीय अधिकरण पुणे न्यायपीठ “बी” पुणे में IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE सुश्री सुषमा चावऱा, न्याययक सदस्य एवं श्री अयिऱ चतुवेदी, ऱेखा सदस्य के समक्ष BEFORE MS. SUSHMA CHOWLA, JM AND SHRI ANIL CHATURVEDI, AM आयकर अपीऱ सं. / ITA Nos.1974 to 1976/PUN/2016 यििाारण वषा / Assessment Years : 2011-12 to 2013-14 The Asst. Commissioner of Income Tax, अऩीऱाथी/Appellant Central Circle 2(1), Pune …. Vs. M/s. Namrata Developers, 592, Ravivar Peth, Talegaon-Dabhade, Taluka Maval, …. प्रत्यथी / Respondent Pune – 410506 PAN: AABFN1735C प्रत्याक्षेप सं./CO Nos.40 to 42/PUN/2018 यििाारण वषा / Asse…

Income-Tax Officer vs. M/S. Pentagon Developers, Pune

In the result, the appeal of Revenue is allowed for statistical purpose

ITA 393/PUN/2016[2010-11]Status: DisposedITAT Pune20 Jul 2018AY 2010-11

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm

For Appellant: Shri V.L. JainFor Respondent: Shri Mukesh Jha
Section 80I

…आयकर अऩीऱीय अधधकरण “बी” न्यायऩीठ ऩुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, PUNE श्री डी. करुणाकरा राव, ऱेखा सदस्य, एवं श्री ववकास अवस्थी, न्याययक सदस्य के समक्ष । BEFORE SHRI D. KARUNAKARA RAO, AM AND SHRI VIKAS AWASTHY, JM आयकर अऩीऱ सं. / ITA No.393/PUN/2016 यनधाारण वषा / Assessment Year : 2010-11 Income Tax Officer, Ward – 3(1), Pune .......अऩीऱाथी / Appellant बनाम / V/s. M/s. Pentagon Developers, Off No. 504, Ashok Sankul – II, Ashok Nagar, Range Hill Road, Pune – 411007 PAN : AAHFP8013B ……प्रत्यथी / Respondent Assessee by : Shri V.L. Jain Revenue by : Shri Mukesh Jha सुनवाई की तारीख /…

ACIT, Circle-36, Kolkata vs. Smt. Reshmi P Loyalka, Kolkata

In the result, both the Cross Objection of the assessee and the appeal of the revenue are dismissed

ITA 1763/KOL/2016[2012-13]Status: DisposedITAT Kolkata23 May 2018AY 2012-13

Bench: Hon’Ble Shri A.T.Varkey, Jm & Shri M.Balaganesh, Am ] I.T.A No.1763 /Kol/2016 Assessment Year : 2012-13

For Appellant: Shri S.Jhajharia, ARFor Respondent: Shri Goulen Hanshing, CIT, DR
Section 143(3)Section 54

…ication certificate is given, it always relates back to the original date of certificate. In this regard, reliance has been rightly placed by the ld AR on the decision of the Hon’ble Bombay High Court in the case of CIT vs Hindustan Samah Awas Ltd reported in 377 ITR 150 (Bom). In this decision, the assessee had preferred application before the Municipal Authority for seeking completion certificate well within time. The approval was issued by Municipal Authority on 10.10.2008 . The revenue disallowed the claim of deduction u/s 80IB(10) of the Act on the ground that the completion certificate was not obtained on o…

Manjeera Projects, Hyd, Hyderabad vs. DCIT, Circle-6(1), Hyderabad

In the result, assessee’s appeals are allowed

ITA 1082/HYD/2016[2012-13]Status: DisposedITAT Hyderabad27 Apr 2018AY 2012-13

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

For Appellant: Shri K.C. DevdasFor Respondent: Dr. K. Srinivas Reddy, DR
Section 142(1)Section 143(2)Section 80Section 801B(10)Section 80I

…te i.e. 31.03.2013 and therefore, the assessee is eligible for deduction u/s 80IB(10) of the Act on the income from these buildings too. In support of this contention, he placed reliance upon the following decisions: a) CIT vs. Hindustan Samuh Awas Ltd (2015) 377 ITR 150 (Bom.) b) M/s. Sriram Constructions, Hyderabad vs. DCIT, Hyderabad in ITA No.1300/2001 & Others dated 29.4.2016. c) CIT vs. M/s. Ittina Properties (P) Ltd in ITA No.556 of 2013 & others dated 15.7.2014 of the Hon'ble Karnataka High Court. 10. As regards the objection of the Revenue that some of the flats exceeded the area of 1500 sft, he submitt…

Manjeera Projects, Hyderabad vs. ITO, Ward-6(2), Hyderabad

In the result, assessee’s appeals are allowed

ITA 1230/HYD/2015[2011-12]Status: DisposedITAT Hyderabad27 Apr 2018AY 2011-12

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

For Appellant: Shri K.C. DevdasFor Respondent: Dr. K. Srinivas Reddy, DR
Section 142(1)Section 143(2)Section 80Section 801B(10)Section 80I

…te i.e. 31.03.2013 and therefore, the assessee is eligible for deduction u/s 80IB(10) of the Act on the income from these buildings too. In support of this contention, he placed reliance upon the following decisions: a) CIT vs. Hindustan Samuh Awas Ltd (2015) 377 ITR 150 (Bom.) b) M/s. Sriram Constructions, Hyderabad vs. DCIT, Hyderabad in ITA No.1300/2001 & Others dated 29.4.2016. c) CIT vs. M/s. Ittina Properties (P) Ltd in ITA No.556 of 2013 & others dated 15.7.2014 of the Hon'ble Karnataka High Court. 10. As regards the objection of the Revenue that some of the flats exceeded the area of 1500 sft, he submitt…

Manjeera Projects, Hyderabad vs. ITO., Ward-6(2), Hyderabad

In the result, assessee’s appeals are allowed

ITA 1704/HYD/2014[2010-11]Status: DisposedITAT Hyderabad27 Apr 2018AY 2010-11

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

For Appellant: Shri K.C. DevdasFor Respondent: Dr. K. Srinivas Reddy, DR
Section 142(1)Section 143(2)Section 80Section 801B(10)Section 80I

…te i.e. 31.03.2013 and therefore, the assessee is eligible for deduction u/s 80IB(10) of the Act on the income from these buildings too. In support of this contention, he placed reliance upon the following decisions: a) CIT vs. Hindustan Samuh Awas Ltd (2015) 377 ITR 150 (Bom.) b) M/s. Sriram Constructions, Hyderabad vs. DCIT, Hyderabad in ITA No.1300/2001 & Others dated 29.4.2016. c) CIT vs. M/s. Ittina Properties (P) Ltd in ITA No.556 of 2013 & others dated 15.7.2014 of the Hon'ble Karnataka High Court. 10. As regards the objection of the Revenue that some of the flats exceeded the area of 1500 sft, he submitt…

Sh. Sham Sunder Sharma, Chandigarh vs. DCIT, Chandigarh

The appeal of the assessee is hereby allowed

ITA 637/CHANDI/2016[2007-08]Status: DisposedITAT Chandigarh09 Feb 2018AY 2007-08

Bench: Shri Sanjay Garg & Ms. Annapurna Guptaassessment Year: 2007-08

For Appellant: Sh. N.K. Saini, ITPFor Respondent: Smt. Chanderkanta, Sr.DR
Section 80Section 80I

…hing is brought on record to say that the assessee had not completed the construction prior to 31.3.2008. In such circumstances, the decision of the Hon'ble Bombay High Court in the case of ‘CIT Vs. Hindustan Samuh Awas Ltd’ reported in (2015) 92 CCH 0381 / 377 ITR 150 (Bom) is squarely applicable to the case of the assessee wherein the Hon'ble High Court has held that the provisions of section 80IB(10) and explanation do not give any importance of issue of completion of certificate by Architect rather they give importance only to the completion certificate issued by the Municipal Authority. That it is common…

ITO WD 4(4), Thane vs. Hari Om Builders and Developers, Mumbai

ITA 3306/MUM/2016[2011-12]Status: DisposedITAT Mumbai05 Feb 2018AY 2011-12

Bench: Shri Joginder Singh & Shri G. Manjunathaassessment Year: 2011 - 2012 Income Tax Officer Ward Hari Om Builders & Developers, 4(4), Thane (W) 1 Manohar Nagar, Opp Shiv बनाम/ Shakti Complex, Valiv, Vasai (E) Vs. Mumbai 401 208 (राज"व /Revenue) ("नधा"रती /Assessee) P.A. No. Abdfs3536P Co No.261/Mum/2017(Arising Out Of Ita No.3306/Mum/2016 Ay: 2011 - 2012 Hari Om Builders & Income Tax Officer Ward Developers, Mumbai 401 208 4(4),Thane (W) बनाम/ (Cross-Objector) (Respondent) Vs.

Section 143(3)Section 154Section 80I

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ,‘ए’,मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “A”, MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी जी. मंजूनाथ, लेखा सद"य, के सम" Before Shri JOGINDER SINGH, Judicial Member, and Shri G. MANJUNATHA, Accountant Member Assessment Year: 2011 - 2012 Income Tax Officer Ward Hari Om Builders & Developers, 4(4), Thane (W) 1 Manohar Nagar, Opp Shiv बनाम/ Shakti Complex, Valiv, Vasai (E) Vs. Mumbai 401 208 (राज"व /Revenue) ("नधा"रती /Assessee) P.A. No. ABDFS3536P CO No.261/Mum/2017(Arising out of ITA NO.3306/Mum/2016 AY: 2011 - 2012 Hari Om Builders & Income Tax Officer Ward D…