CIT v. Karnataka Urban Infrastructure Development & Finance Corpn

155 Taxmann 228High Court2006#13530 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2019 to 2024.

Judgments citing CIT v. Karnataka Urban Infrastructure Development & Finance Corpn

DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE - 1(1)(1), BANGALORE vs. BANGALORE METRO RAIL CORPORATION LIMITED, BANGALORE

In the result, appeal of the assessee is allowed

ITA 923/BANG/2024[2010-11]Status: DisposedITAT Bangalore14 Oct 2024AY 2010-11

Bench: Shri Laxmi Prasad Sahu & Shri Keshav Dubeyassessment Year: 2010-11

For Appellant: Shri Shreehari Kutsa, A.RFor Respondent: Ms. Neera Malhotra, D.R

Section 142(1)Section 143(2)Section 250

…iled the NIL Income claiming it to be exempt by relying on the decision of the Jurisdictional High Court in the case of CIT vs. Karnataka Urban Infrastructure Development & Bangalore Metro Rail Corporation Limited, Bangalore Page 4 of 17 Finance Corpn. [2006] 155 Taxmann 228 (Kar.). Further the Assessee Company also explained as under- The entire operations of the assessee in implementation of the project was subject to the conditions as laid down by the Government of India, Ministry of Urban Development , Metro Rail Cell, vide communication dated 11/05/2006. Accordingly the Government of Karnataka among other th…

BANGALORE METRO RAIL CORPORATION LTD.,,BANGALORE vs. DCIT, BANGALORE

In the result, appeal of the assessee is allowed

ITA 1263/BANG/2015[2009-10]Status: DisposedITAT Bangalore19 Apr 2022AY 2009-10

Bench: Shri N. V. Vasudevan & Shri B. R. Baskaranassessment Year : 2009-10 Bangalore Metro Rail Corporation Ltd., Dcit, Vs. 3Rd Floor, Bmtc Complex, Circle – 11(2), K H Road, Shanti Nagar, Bengaluru. Bengaluru-560 027. Pan : Aaacb 4881 D Appellant Respondent Assessee By : Shri. A. Shankar, Advocate Revenue By : Shri. Sumer Singh Meena, Cit(Dr)(Itat), Bengaluru. Date Of Hearing : 01.04.2022 Date Of Pronouncement : 19.04.2022 O R D E R Per N V Vasudevan

For Appellant: Shri. A. Shankar, AdvocateFor Respondent: Shri. Sumer Singh Meena, CIT(DR)(ITAT), Bengaluru

Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI N. V. VASUDEVAN, VICE PRESIDENT AND SHRI B. R. BASKARAN, ACCOUNTANT MEMBER Assessment Year : 2009-10 Bangalore Metro Rail Corporation Ltd., DCIT, Vs. 3rd Floor, BMTC Complex, Circle – 11(2), K H Road, Shanti Nagar, Bengaluru. Bengaluru-560 027. PAN : AAACB 4881 D APPELLANT RESPONDENT Assessee by : Shri. A. Shankar, Advocate Revenue by : Shri. Sumer Singh Meena, CIT(DR)(ITAT), Bengaluru. Date of hearing : 01.04.2022 Date of Pronouncement : 19.04.2022 O R D E R Per N V Vasudevan, Vice President This is an appeal by the assessee against the orde…

JOINT COMMISSIONER OF INCOME TAX (OSD) CIRCLE-4(1)(1), BANGALORE vs. M/S KARNATAKA ROAD DEVELOPEMNT CORPORATION LIMITED , BANGALORE

In the result appeal filed by revenue in ITA No

ITA 935/BANG/2018[2013-14]Status: DisposedITAT Bangalore27 Nov 2020AY 2013-14

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri. B. J. Shetty, CAFor Respondent: Shri. Pradeep Kumar, CIT(DR)

Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA No. and Appellant Respondent Assessment Year 935/Bang/2018 The Joint M/s. Karnataka Road Commissioner of Development 2013-14 Income Tax, Corporation Ltd., Circle – 4(1)(1), 1st Floor, 16/J, Bengaluru. Miller Tank Bed Area, Timmaiah Road Cross, Bengaluru – 560 052. PAN: AABCK 2261 R 322/Bang/2017 M/s. Karnataka Road ACIT, Development 2009-10 Circle – 11(5), Corporation Ltd., Bengaluru. Bengaluru – 560 052. PAN: AABCK 2261 R 703 to -do- -do- 706/Bang/2017 2008-09, 20…

NATIONAL TEXTILE CORPORATION LTD.,NEW DELHI vs. ADDL. CIT, NEW DELHI

In the result, appeal of Assessee dismissed

ITA 2471/DEL/2017[2007-08]Status: DisposedITAT Delhi01 Oct 2019AY 2007-08

Bench: Shri Bhavnesh Saini & Shri O.P. Kant

For Appellant: Shri Manoj Kumar Anand, C.AFor Respondent: Shri K. Hauthang, Sr. D.R

Section 14Section 2(24)Section 5Section 56(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “E”: DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER ITA.No.2471/Del./2017 Assessment Year 2007-2008 M/s. National Textile The Addl. CIT, Corporation Ltd., Core-4, Special Range-6, Room vs., Scope Complex-7, Lodhi No.352, C.R. Building, Road, New Delhi- 110 003. New Delhi. PAN AAACN2847D (Appellant) (Respondent) For Assessee : Shri Manoj Kumar Anand, C.A. For Revenue : Shri K. Hauthang, Sr. D.R. Date of Hearing : 25.09.2019 Date of Pronouncement : 01.10.2019 ORDER PER BHAVNESH SAINI, J.M. This appeal by Assessee has been d…

MAHARSHTRA AIRPORT DEVELOPMENT CO. LTD,MUMBAI vs. DCIT CIR 3(2), MUMBAI

In the result, appeal of the assessee is allowed

ITA 5735/MUM/2014[2010-11]Status: DisposedITAT Mumbai23 Aug 2019AY 2010-11

Bench: Shri Mahavir Singh, Jm & Shri M.Balaganesh, Am Maharashtra Airport Vs. Dcit Circle 3(2)(1) Room No.608, 6Th Floor Development Company Ltd., 08Th Floor, World Trade Aayakar Bhavan Centre, Tower No.1 M.K.Road, Cuffe Parade, Mumbai – 400 020 Mumbai – 400 005 Pan/Gir No.Aadcm9623M (Appellant) .. (Respondent)

Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B”, BENCH MUMBAI BEFORE SHRI MAHAVIR SINGH, JM & SHRI M.BALAGANESH, AM Maharashtra Airport Vs. DCIT Circle 3(2)(1) Room No.608, 6th Floor Development Company Ltd., 08th Floor, World Trade Aayakar Bhavan Centre, Tower No.1 M.K.Road, Cuffe Parade, Mumbai – 400 020 Mumbai – 400 005 PAN/GIR No.AADCM9623M (Appellant) .. (Respondent) Assessee by Shri Sumit Lalchandani Revenue by Ms. N. Hemalatha Date of Hearing 21/08/2019 Date of Pronouncement 23/08/2019 आदेश / O R D E R PER M. BALAGANESH (A.M): This appeal in ITA No.5735/Mum/2014 for A.Y.2010-11 arises out of the order by th…

ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE - AGARTALA , AGARTALA vs. TRIPURA INDUSTRIAL DEVELOPMENT CORPORATION LIMITED , AGARTALA

Appeal is allowed for statistical purposes in above terms

ITA 65/GTY/2016[2011-12]Status: DisposedITAT Guwahati02 Aug 2019AY 2011-12

Bench: Shri S.S.Godara & Dr. A.L. Sainiassessment Year :2011-12

Section 143(3)

…st there on were not to be used for appellant's business. Appellant furnished detailed written submission. In a similar kind of situation, the Hon'ble High Court of Karnataka in the case of CIT vs Urban Infrastructural Development & Finance Corporation [2006] 155 Taxmann 228 ( Kar) had decided this kind of issue in favour of assessee. Relevant portion of the decision is reproduced below. “4. The material on record shows that the very purpose of constitution of the assessee was to act as a nodal agency for implementation of Mega-city scheme worked out by the Planning Commission. Both the Central and the State Gove…

MAHARASHTRA AIRPORT DEVELOPMENT CO. LTD,MUMBAI vs. DCIT REG 3(2), MUMBAI

In the result, the appeal of the assessee is hereby ordered to be allowed

ITA 3072/MUM/2014[2010-11]Status: DisposedITAT Mumbai19 Jun 2019AY 2010-11

Bench: Shri G. S. Pannu, Vp & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No.3072/Mum/2014 (ननधधारण वर्ा / Assessment Years: 2010-11) बनधम/ M/S. Maharashtra Airport Dcit, Range 3(2) Mumbai. Development. Company Vs. Ltd., 8Th Floor, World Trade Centre Tower No.1, Cuffe Parade, Mumbai-400005. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aadcm9623M (अपीलाथी /Appellant) (प्रत्यथी / Respondent) .. Revenue By: Shri Nishant Samaiya (Dr) Assessee By: Shri Salil Kapoor/ Sumit Lalchandani

For Appellant: Shri Salil Kapoor/ SumitFor Respondent: Shri Nishant Samaiya (DR)

Section 14ASection 271(1)(c)Section 36(1)(iii)Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI G. S. PANNU, VP AND SHRI AMARJIT SINGH, JM आयकर अपील सं/ I.T.A. No.3072/Mum/2014 (ननधधारण वर्ा / Assessment Years: 2010-11) बनधम/ M/s. Maharashtra Airport DCIT, Range 3(2) Mumbai. Development. Company Vs. Ltd., 8th Floor, World Trade Centre Tower No.1, Cuffe Parade, Mumbai-400005. स्थधयी लेखध सं./जीआइआर सं./PAN/GIR No. : AADCM9623M (अपीलाथी /Appellant) (प्रत्यथी / Respondent) .. Revenue by: Shri Nishant Samaiya (DR) Assessee by: Shri Salil Kapoor/ Sumit Lalchandani सुनवाई की तारीख / Date of Hearing: 17/05/2019 घोषणा की तारीख /Date of Pronouncem…