CIT v. Lucknow Public Educational Society

MUMBAI INTERNATIONAL AIRPORT P.LTD,MUMBAI vs. DCIT 10(2)(2), MUMBAI

In the result, appeal filed by the revenue is dismissed

Bench: Shri G. Manjunatha & Shri Ravish Soodmumbai International Airport Vs. Dcit,Circle-10(2)(2) Private Limited Room No.209,Aaykar Bhawan Finance Department M.K.Road 1St Floor, Terminal 1B Mumbai-400 020 Chhatrapati Shivaji Internaitonal Airport Santacruz (E) Mumbai-400 099 Pan/Gir No.Aaecm6285C (Appellant) .. (Respondent) & Dcit-10(2)(2) Vs. Mumbai International Room No.216-A,Aaykar Bhawan Airport Private Limited M.K.Road Finance Department, 1St Floor, Terminal 1B Mumbai-400 020 Chhatrapati Shivaji Internaitonal Airport Santacruz (E) Mumbai-400 099

…IN THE INCOME TAX APPELLATE TRIBUNAL “D”, BENCH MUMBAI BEFORE SHRI G. MANJUNATHA, ACCOUNTANT MEMBER & SHRI RAVISH SOOD, JUDICIAL MEMBER Mumbai International Airport Vs. DCIT,Circle-10(2)(2) Private Limited Room No.209,Aaykar Bhawan Finance Department M.K.Road 1st Floor, Terminal 1B Mumbai-400 020 Chhatrapati Shivaji Internaitonal Airport Santacruz (E) Mumbai-400 099 PAN/GIR No.AAECM6285C (Appellant) .. (Respondent) & DCIT-10(2)(2) Vs. Mumbai International Room No.216-A,Aaykar Bhawan Airport Private Limited M.K.Road Finance Department, 1st Floor, Terminal 1B Mumbai-400 020 Chhatrapati Shivaji Internaitonal Airp…

DCIT 8(2), MUMBAI vs. MUMBAI INTERNATIONAL AIRPORT P. LTD, MUMBAI

In the result, assessee’s appeals are statistically allowed and revenue’s

Bench: Shri P K Bansal & Shri Pawan Singh

…e, misconception or on not being properly instructed, is overassessed, the authorities under the Act are required to assist him and ensure that only legitimate taxes due are collected.” [Para 20] 14.13. In the case of CIT vs Lucknow Public Educational Society 318 ITR 223, it was observed by Hon’ble Allahabad High Court that the income tax department should not take undue advantage of the ignorance of the assessee in view of Board’s Circular No. 14(XL-35)/1955, dated 11-4-1955. 14.14. In the case of Nirmala L Mehta vs CIT 269 ITR 1, Hon’ble Bombay High Court, relying upon Article 265 of Constitution of India held…

MUMBAI INTERNATIONAL AIRPORT P. LTD,MUMBAI vs. ADDL CIT 8(2), MUMBAI

In the result, assessee’s appeals are statistically allowed and revenue’s

Bench: Shri P K Bansal & Shri Pawan Singh

…e, misconception or on not being properly instructed, is overassessed, the authorities under the Act are required to assist him and ensure that only legitimate taxes due are collected.” [Para 20] 14.13. In the case of CIT vs Lucknow Public Educational Society 318 ITR 223, it was observed by Hon’ble Allahabad High Court that the income tax department should not take undue advantage of the ignorance of the assessee in view of Board’s Circular No. 14(XL-35)/1955, dated 11-4-1955. 14.14. In the case of Nirmala L Mehta vs CIT 269 ITR 1, Hon’ble Bombay High Court, relying upon Article 265 of Constitution of India held…

DCIT 8(2), MUMBAI vs. MUMBAI INTERNATIONAL AIRPORT P.LTD, MUMBAI

In the result, assessee’s appeals are statistically allowed and revenue’s

Bench: Shri P K Bansal & Shri Pawan Singh

…e, misconception or on not being properly instructed, is overassessed, the authorities under the Act are required to assist him and ensure that only legitimate taxes due are collected.” [Para 20] 14.13. In the case of CIT vs Lucknow Public Educational Society 318 ITR 223, it was observed by Hon’ble Allahabad High Court that the income tax department should not take undue advantage of the ignorance of the assessee in view of Board’s Circular No. 14(XL-35)/1955, dated 11-4-1955. 14.14. In the case of Nirmala L Mehta vs CIT 269 ITR 1, Hon’ble Bombay High Court, relying upon Article 265 of Constitution of India held…

MUMBAI INTERNATIONAL AIRPORT P.LTD,MUMBAI vs. ADDL CIT RG 8(2), MUMBAI

In the result, assessee’s appeals are statistically allowed and revenue’s

Bench: Shri P K Bansal & Shri Pawan Singh

…e, misconception or on not being properly instructed, is overassessed, the authorities under the Act are required to assist him and ensure that only legitimate taxes due are collected.” [Para 20] 14.13. In the case of CIT vs Lucknow Public Educational Society 318 ITR 223, it was observed by Hon’ble Allahabad High Court that the income tax department should not take undue advantage of the ignorance of the assessee in view of Board’s Circular No. 14(XL-35)/1955, dated 11-4-1955. 14.14. In the case of Nirmala L Mehta vs CIT 269 ITR 1, Hon’ble Bombay High Court, relying upon Article 265 of Constitution of India held…

DCIT 8(2), MUMBAI vs. MUMBAI INTERNAIOTNAL AIRPORT P.LTD, MUMBAI

In the result, assessee’s appeals are statistically allowed and revenue’s

Bench: Shri P K Bansal & Shri Pawan Singh

…e, misconception or on not being properly instructed, is overassessed, the authorities under the Act are required to assist him and ensure that only legitimate taxes due are collected.” [Para 20] 14.13. In the case of CIT vs Lucknow Public Educational Society 318 ITR 223, it was observed by Hon’ble Allahabad High Court that the income tax department should not take undue advantage of the ignorance of the assessee in view of Board’s Circular No. 14(XL-35)/1955, dated 11-4-1955. 14.14. In the case of Nirmala L Mehta vs CIT 269 ITR 1, Hon’ble Bombay High Court, relying upon Article 265 of Constitution of India held…

MUMBAI INTERNATIONAL AIRPORT P.LTD,MUMBAI vs. ADDL CIT RG 8(20, MUMBAI

In the result, assessee’s appeals are statistically allowed and revenue’s

Bench: Shri P K Bansal & Shri Pawan Singh

…e, misconception or on not being properly instructed, is overassessed, the authorities under the Act are required to assist him and ensure that only legitimate taxes due are collected.” [Para 20] 14.13. In the case of CIT vs Lucknow Public Educational Society 318 ITR 223, it was observed by Hon’ble Allahabad High Court that the income tax department should not take undue advantage of the ignorance of the assessee in view of Board’s Circular No. 14(XL-35)/1955, dated 11-4-1955. 14.14. In the case of Nirmala L Mehta vs CIT 269 ITR 1, Hon’ble Bombay High Court, relying upon Article 265 of Constitution of India held…

ADDL CIT 8(2), MUMBAI vs. MUMBAI INTERNATIONAL AIRPORT P. LTD, MUMBAI

Bench: Shri Mahavir Singh & Shri Ashwani Tanejaassessment Year: 2008-09

…misconception or on not being properly instructed, is over- assessed, the authorities under the Act are required to assist him and ensure that only legitimate taxes due are collected.” [Para 20] 14.13. In the case of CIT vs Lucknow Public Educational Society 318 ITR 223, it was observed by Hon’ble Allahabad High Court that the income tax department should not take undue advantage of the ignorance of the assessee in view of Board’s Circular No. 14(XL-35)/1955, dated 11-4-1955. 14.14. In the case of Nirmala L Mehta vs CIT 269 ITR 1, Hon’ble Bombay High Court, relying upon Article 265 of Constitution of India held…

MUMBAI INTERNATIONAL AIRPORT P. LTD,MUMBAI vs. ADDL CIT RG 8(2), MUMBAI

Bench: Shri Mahavir Singh & Shri Ashwani Tanejaassessment Year: 2008-09

…misconception or on not being properly instructed, is over- assessed, the authorities under the Act are required to assist him and ensure that only legitimate taxes due are collected.” [Para 20] 14.13. In the case of CIT vs Lucknow Public Educational Society 318 ITR 223, it was observed by Hon’ble Allahabad High Court that the income tax department should not take undue advantage of the ignorance of the assessee in view of Board’s Circular No. 14(XL-35)/1955, dated 11-4-1955. 14.14. In the case of Nirmala L Mehta vs CIT 269 ITR 1, Hon’ble Bombay High Court, relying upon Article 265 of Constitution of India held…

OPTIONS DEVELOPRS AND BUILDERS,MUMBAI vs. DCIT CE CIR 22, MUMBAI

The appeal of the assessee is allowed and the ld

Bench: Shri Joginder Singh & Shri Ashwani Tanejaassessment Year: 2010-11 Options Developers & Acit, Central Circle-22, Builders, Room No.465, बनाम/ 10, Mithila Shopping Centre Aayakar Bhavan, Vs. Ground Floor, V. M. Road, M.K. Road, Juhu Scheme Vile Parle (W) Mumbai-400020 Mumbai-400049 ("नधा"रती /Assessee) (राज"व /Revenue) Pan. No.Aaafo6752F "नधा"रती क" ओर से / Assessee By Shri Vijay Kothari Ms. Sudha Ramchandran-Dr राज"व क" ओर से / Revenue By 05/05/2016 सुनवाई क" तार"ख / Date Of Hearing : 16/05/2016 आदेश क" तार"ख /Date Of Order:

…ment cannot take the advantage of the ignorance of the assessee as was held in Raj Rani Gulati vs CIT (2012) 346 ITR 543 (All.), CIT vs Geo Industries 234 ITR 541 (Mad.) and 38 M/s Options Developers & Builders CIT vs Lucknow Public Education Society (2009) 318 ITR 223 (All.). 2.19. If the totality of facts are analyzed, so far as, manner (specified manner) of earning of undisclosed income was neither questioned by the DDIT nor by the ld. Assessing Officer, therefore, the decision in Mahendra C Shah (supra) from Hon’ble Gujarat High Court and Radha Krishna Goel (Supra) from Hon’ble Allahabad High Court s…

DCIT 15(3), MUMBAI vs. KAMDHENU BUILDERS AND DEVELOPERS, NAVI MUMBAI

In the result, appeal of the revenue is dismissed

Bench: Shri R.C.Sharma, Am & Shri Sandeep Gosain, Jm आमकय अऩीर सं./Ita No.7010/Mum/2010 (नििाारण वषा / Assessment Year: 2007-08) Dcit 15(3) Vs. Kamdhenu Builders & Matru Mandir, 1St Floor, Developers Tardeo Road, 20 Shanti Centre, Sector 17, Mumbai Vashi Navi Mumbai – 400 705 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aahfk 0461 E (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. याजस्व की ओर से /Revenue By : Shri Rajneesh K. Arvind (Dr) ननधाारयती की ओर से /Assessee By : (I) Shri Sunil Pathak (Ar) (Ii)Shri Subodh Ratnaparkhi(Ar) सुनवाई की तायीख / Date Of Hearing : 26/10/2015 घोषणा की तायीख/Date Of Pronouncement 27/01/2016 आदेश / O R D E R Per R.C.Sharma (A.M): This Is An Appeal Filed By The Revenue Against The Order Of Cit(A), For The Assessment Year 2007-08, In The Matter U/S.143(3)(Ii) Of The I.T. Act, Wherein The Following Three Grounds Taken Of The Assessee. (I) “On The Facts & Circumstances Of Case & In Law, The Ld. Cit(A) Erred In Holding That The Assessee Is Entitled To Deduction U/S 80Ib (10) Of Rs.1,94,12,489/- Inspite Of The Fact That The Claim For Deduction Was Not Made In The Original Return & Was Only Made In The Return Filed, For A.Y. 2007-08, On 31.08.2009, Which Is Not A Valid Return In The Eye Of Law & Also Cannot Be Treated As „Revised Return‟ U/S. 139(5).” (Ii) “On The Facts & Circumstances Of The Case & Law, The Ld. Cit(A) Erred In Allowing The Deduction U/S 80Ib (10) Of Rs.1,94,12,489/-, As The Same Is Contrary To The Provisions Of Section 80A(5), Effective From 01.04.2003, Which Does Not Permit Allowance Of Deduction Unless The Claim For Deduction Is Made In The Return Of Income.”

…s to assess correctly the tax liability of an assessee in accordance with law”. The Hon. Apex Court held that the tribunal could entertain a legitimate claim raised for the first time before it. In the case of CIT vs. Lucknow Public Educational Society (2009) 318 ITR 223, the Hon‟ble Allahabad High Court, Lucknow Bench has held as under: - “In the facts and circumstances of the case, we are of the view that the AO has treated the revised return as “non est” wrongly for the reason that the AO himself has passed the order under s.143(3) on the basis of the original return where the assessee was legally entitled for…