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.

Akash Enterprise, Thane vs. I.T.O. Ward-4(1), Thane

The appeal of the Revenue is dismissed

ITA 4489/MUM/2012[2007-08]Status: DisposedITAT Mumbai27 Apr 2017AY 2007-08

Bench: Shri Joginder Singh & Shri Rajendraassessment Year-2007-08 M/S Akash Enterprises, Income Tax Officer, Shop No.27/A, Bldg. No.1, Ward-4(1), बनाम/ Akashganga Apts. 02Nd Floor Vs. Shriprastha Complex, Qureshi Mansion, Nallasopara (W), Tal Vasai, Gokhale Road, Dist-Thane-401203 Thane Pan No.Aalfa4071C ("नधा"रती /Assessee) (राज"व /Revenue) Assessment Year-2007-08 Income Tax Officer, M/S Akash Enterprises, Ward-4(1), Shop No.27/A, Bldg. बनाम/ 02Nd Floor, No.1, Akashganga Apts. Vs. Qureshi Mansion, Shriprastha Complex, Gokhale Road, Nallasopara (W), Tal Thane Vasai, Dist-Thane- 401203 Pan No.Aalfa4071C (राज"व /Revenue) ("नधा"रती /Assessee) M/S Akash Enterprises.

Section 147Section 80I

…ficate on 06/07/2005. Our attention was M/s Akash Enterprises. invited to page-84 of the paper book. Reliance was placed upon the decision from Hon'ble jurisdictional High Court in the case of CIT vs Hindustan Samuh Awas Ltd. (2015) 62 taxman.com 175 (Bom.); 377 ITR 150 (Bom.), CIT vs Sarkar Builders (2015) 57 taxman.com 313 (Supreme Court); 375 ITR 392(Supreme Court). 2.1. On the other hand, Shri Rajesh Kumar Yadav, ld. DR defended the addition made by the Ld. Assessing Officer by placing reliance upon the decision in ITA No.4929/Mum/2012. 2.2. We have considered the rival submissions and perused the material…

DCIT, Jaipur vs. Guru Pragya Infra (P) Ltd., Jaipur

ITA 417/JPR/2015[2009-10]Status: DisposedITAT Jaipur24 Jan 2017AY 2009-10
For Appellant: Shri P.C. Parwal (CA)For Respondent: Smt. Roshanta Meena (JCIT) fu/kZkfjrh dh vksj ls@
Section 147Section 80I

…t exercise is not to be done in the instance case, as the date of approval is 28-03-2005, the assessee is entitled to the benefit u/s 80-IB(10) from the A.Y. 2005-06. D.C.I.T Vs. M/s Guru Pragya Infra (P) Ltd., Jaipur CIT Vs. Hindustan Samuh Awas Ltd. (2015) 377 ITR 150 (Bom.) In this case where application for issue of completion certificate was made prior to 31.03.2008 but the same was issued by the municipal corporation on 10.10.2008, the deduction u/s 80-IB(10) was held allowable by giving following findings in para 11 & 12 of the order:- “11. The question we raise here is whether the explanation introduced…

Peshwa Construction, Mumbai vs. CIT 15, Mumbai

In the result, the appeal of the assessee is allowed

ITA 3631/MUM/2014[2009-10]Status: DisposedITAT Mumbai15 Dec 2016AY 2009-10

Bench: Shri Amit Shukla, Jm & Shri Rajesh Kumar, Am आमकय अऩीर सं./I.T.A. No.3631/Mum/2014 (ननधाारण वषा / Assessment Year : 2009-10) M/S Peshwa Construction, बनाम/ Commissioner Of Income Tax,15, R.No.124, 1St Floor,Matru Mandir, 595, Narendra Villa, Vs. Dr.Ambedkar Road, Tardeo Road, Matunga (Cr), Mumbai-400007 Mumbai-400019 (अऩीराथी /Appellant) (प्रत्मथी / Respondent) स्थायी ऱेखा सुं./ Pan : Aaifp6690H (अऩीराथी /Appellant) (प्रत्मथी / Respondent) ..

For Appellant: Shri Vipul JoshiFor Respondent: Shri Deepkant Prasad
Section 143(1)Section 143(2)Section 143(3)Section 263Section 80I

…to the provisions of Income Tax Act and so was the order of the Commissioner setting aside the Assessment Order and directing the AO to make fresh assessment. In defence, the ld. AR relied on the following decisions: A) CIT V/s Hindustan Samuh Awas Ltd (2015) 377 ITR 150 (Bom); B) CIT V/s Tarnetar Corporation (2014) 362 ITR 174 (Guj); C) ITO V/s Saket Corporation (2015) 62 taxmann.com 38 (Guj) D) Siddhivinayak Kohinoor Venture V/s ACIT (2015) 67 SOT 284 (Pune- Trib) URO 11 ITA N o. 3 63 1 / Mum / 20 1 4 7. On the other hand, the ld. DR strongly opposed the arguments of the ld.AR and submitted that the assessmen…