CIT v. Indo Aquatics Ltd.

369 ITR 589Reported decision2014#15778 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2021.

Judgments citing CIT v. Indo Aquatics Ltd.

MANJEERA PROJECTS ,HYDERABAD vs. ASST. COMMISSIONER OF INCOME TAX, CIRCLE-11(1), HYDERABAD

Appeals are partly allowed in above terms

ITA 15/HYD/2020[2016-17]Status: DisposedITAT Hyderabad08 Sept 2021AY 2016-17

Bench: Shri S.S. Godara & Shri Laxmi Prasad Sahu

For Appellant: Sri K.C. DevdasFor Respondent: Sri Y.V.S.T. Sai, DR
Section 143(3)Section 5Section 80I

…and therefore, the assessee is eligible for deduction u/s 80IB(10) of the Act on such interest income as well. In support of this contention, he placed reliance upon the decisions of the Hon'ble Telangana & A.P. High Court in the case of Indo Aquatics (2014) 369 ITR 589 (T&AP), and in the case of CIT vs. Godavari Drugs Ltd (2015) 371 ITR 379 (T&A.P). Page 17 of 32 ITA Nos 956 and others Manjeera Projects Hyderabad. 12. The learned DR, on the other hand, supported the orders of the authorities below and submitted that the housing project has been approved as a single project and therefore, the assessee is req…

MANJEERA PROJECTS ,HYDERABAD vs. ASST. COMMISSIONER OF INCOME TAX, CIRCLE-6(1), HYDERABAD

Appeals are partly allowed in above terms

ITA 956/HYD/2018[2014-15]Status: DisposedITAT Hyderabad08 Sept 2021AY 2014-15

Bench: Shri S.S. Godara & Shri Laxmi Prasad Sahu

For Appellant: Sri K.C. DevdasFor Respondent: Sri Y.V.S.T. Sai, DR
Section 143(3)Section 5Section 80I

…and therefore, the assessee is eligible for deduction u/s 80IB(10) of the Act on such interest income as well. In support of this contention, he placed reliance upon the decisions of the Hon'ble Telangana & A.P. High Court in the case of Indo Aquatics (2014) 369 ITR 589 (T&AP), and in the case of CIT vs. Godavari Drugs Ltd (2015) 371 ITR 379 (T&A.P). Page 17 of 32 ITA Nos 956 and others Manjeera Projects Hyderabad. 12. The learned DR, on the other hand, supported the orders of the authorities below and submitted that the housing project has been approved as a single project and therefore, the assessee is req…

MANJEERA PROJECTS ,HYDERABAD vs. ASST. COMMISSIONER OF INCOME TAX, CIRCLE-6(1), HYDERABAD

Appeals are partly allowed in above terms

ITA 1554/HYD/2018[2013-14]Status: DisposedITAT Hyderabad08 Sept 2021AY 2013-14

Bench: Shri S.S. Godara & Shri Laxmi Prasad Sahu

For Appellant: Sri K.C. DevdasFor Respondent: Sri Y.V.S.T. Sai, DR
Section 143(3)Section 5Section 80I

…and therefore, the assessee is eligible for deduction u/s 80IB(10) of the Act on such interest income as well. In support of this contention, he placed reliance upon the decisions of the Hon'ble Telangana & A.P. High Court in the case of Indo Aquatics (2014) 369 ITR 589 (T&AP), and in the case of CIT vs. Godavari Drugs Ltd (2015) 371 ITR 379 (T&A.P). Page 17 of 32 ITA Nos 956 and others Manjeera Projects Hyderabad. 12. The learned DR, on the other hand, supported the orders of the authorities below and submitted that the housing project has been approved as a single project and therefore, the assessee is req…

MANJEERA PROJECTS, HYD,HYDERABAD vs. DCIT, CIRCLE-6(1), HYDERABAD, 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

…and therefore, the assessee is eligible for deduction u/s 80IB(10) of the Act on such interest income as well. In support of this contention, he placed reliance upon the decisions of the Hon'ble Telangana & A.P. High Court in the case of Indo Aquatics (2014) 369 ITR 589 (T&AP), and in the case of CIT vs. Godavari Drugs Ltd (2015) 371 ITR 379 (T&A.P). 12. The learned DR, on the other hand, supported the orders of the authorities below and submitted that the housing project has been approved as a single project and therefore, the assessee is required to complete the entire project on or before 31.03.2013 and has…

MANJEERA PROJECTS, HYDERABAD,HYDERABAD vs. ITO, WARD-6(2), HYDERABAD, 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

…and therefore, the assessee is eligible for deduction u/s 80IB(10) of the Act on such interest income as well. In support of this contention, he placed reliance upon the decisions of the Hon'ble Telangana & A.P. High Court in the case of Indo Aquatics (2014) 369 ITR 589 (T&AP), and in the case of CIT vs. Godavari Drugs Ltd (2015) 371 ITR 379 (T&A.P). 12. The learned DR, on the other hand, supported the orders of the authorities below and submitted that the housing project has been approved as a single project and therefore, the assessee is required to complete the entire project on or before 31.03.2013 and has…

MANJEERA PROJECTS,HYDERABAD vs. ITO., WARD-6(2), HYDERABAD, 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

…and therefore, the assessee is eligible for deduction u/s 80IB(10) of the Act on such interest income as well. In support of this contention, he placed reliance upon the decisions of the Hon'ble Telangana & A.P. High Court in the case of Indo Aquatics (2014) 369 ITR 589 (T&AP), and in the case of CIT vs. Godavari Drugs Ltd (2015) 371 ITR 379 (T&A.P). 12. The learned DR, on the other hand, supported the orders of the authorities below and submitted that the housing project has been approved as a single project and therefore, the assessee is required to complete the entire project on or before 31.03.2013 and has…

CIT v. Indo Aquatics Ltd. (369 ITR 589) — Cited in 6 Judgments | BharatTax