CIT v. Neha Builders (P.) Ltd.

164 Taxmann 342High Court2007#3914 most cited

What is CIT v. Neha Builders (P.) Ltd. authority for?

When a builder's business involves constructing and selling property, unsold units are considered stock-in-trade and income derived from them is taxable under the head 'Business Income', not 'Income from House Property'.

30

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2026.

Also referred to as

CIT v. Neha Builders · unsold units · stock-in-trade · business income · income from house property · section 22 · section 23 · section 24 · builders · annual letting value

Sections most often in play

Section 143(3)Section 22Section 143(2)Section 23(4)Section 23(5)Section 24(a)Section 142(1)Section 147

Issues it is cited on

section 23(5)annual letting valuesection 24(a)annual valuesection 22section 23section 24income from other sourcessection 80section 15previous yearsection 143(2)

Judgments citing CIT v. Neha Builders (P.) Ltd.

KHINVASARA CHAVAN,PUNE vs. ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE 5, PUNE

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 2402/PUN/2025[2017-18]Status: DisposedITAT Pune30 Mar 2026AY 2017-18

Bench: Shri R. K. Panda & Ms. Astha Chandraassessment Year : 2017-18 Khinvasara Chavan Acit, Circle – 5, Pune Shop No.1 & 2, Vijay Apartments, Vs. 22, Mukund Nagar, Pune – 411037 Pan: Aacfk3473H (Appellant) (Respondent) Assessee By : Shri Rohan R Potdar Department By : Shri Aviyogi Ambadkar, Addl.Cit Date Of Hearing : 30-03-2026 Date Of Pronouncement : 30-03-2026 O R D E R Per R.K. Panda, Vp:

For Appellant: Shri Rohan R PotdarFor Respondent: Shri Aviyogi Ambadkar, Addl.CIT
Section 142(1)Section 143(2)Section 234

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND Ms. ASTHA CHANDRA, JUDICIAL MEMBER Assessment year : 2017-18 Khinvasara Chavan ACIT, Circle – 5, Pune Shop No.1 & 2, Vijay Apartments, Vs. 22, Mukund Nagar, Pune – 411037 PAN: AACFK3473H (Appellant) (Respondent) Assessee by : Shri Rohan R Potdar Department by : Shri Aviyogi Ambadkar, Addl.CIT Date of hearing : 30-03-2026 Date of pronouncement : 30-03-2026 O R D E R PER R.K. PANDA, VP: This appeal filed by the assessee is directed against the order dated 18.08.2025 of the Ld. CIT(A) / NFAC, Delhi relating to as…

JANTA LAND PROMOTERS PRIVATE LIMITED ,MOHALI vs. INCOME TAX OFFICER WARD 6(1) CHANDIGARH , MOHALI

In the result, appeal of the assessee is partly allowed

ITA 907/CHANDI/2024[2017-18]Status: DisposedITAT Chandigarh30 Jul 2025AY 2017-18

Bench: Shri Rajpal Yadav & Shri Krinwant Sahayआयकर अपील सं./ Ita No. 907/Chd/2024 "नधा"रण वष" / Assessment Year : 2017-18 बनाम M/S Janta Land Promoters Pvt.Ltd. The Ito, Sco 39-42, Sector 82, Ward 6(1), Vs Mohali. Chandigarh. "थायी लेखा सं./Pan /Tan No: Aabcj3450D अपीलाथ"/Appellant ""यथ"/Respondent "नधा"रती क" ओर से/Assessee By : Shri Pankaj Bhalla, Ca राज"व क" ओर से/ Revenue By : Shri Vivek Vardhan, Addl. Cit, Sr.Dr तार"ख/Date Of Hearing : 07.05.2025 उदघोषणा क" तार"ख/Date Of Pronouncement : 30.07.2025

For Appellant: Shri Pankaj Bhalla, CAFor Respondent: Shri Vivek Vardhan, Addl. CIT, Sr.DR
Section 143(3)Section 250(6)Section 253(5)Section 28Section 36(1)(va)

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH ‘A’ CHANDIGARH BEFORE SHRI RAJPAL YADAV, VICE PRESIDENT AND SHRI KRINWANT SAHAY, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No. 907/CHD/2024 "नधा"रण वष" / Assessment Year : 2017-18 बनाम M/s Janta Land Promoters Pvt.Ltd. The ITO, SCO 39-42, Sector 82, Ward 6(1), VS Mohali. Chandigarh. "थायी लेखा सं./PAN /TAN No: AABCJ3450D अपीलाथ"/Appellant ""यथ"/Respondent "नधा"रती क" ओर से/Assessee by : Shri Pankaj Bhalla, CA राज"व क" ओर से/ Revenue by : Shri Vivek Vardhan, Addl. CIT, Sr.DR तार"ख/Date of Hearing : 07.05.2025 उदघोषणा क…

ACIT - 14(1)(2), MUMBAI, MUMBAI vs. SABARMATI CAPITAL ONE LIMITED, MUMBAI

In the result, appeal of the assessee is partly allowed and that of\nthe revenue is dismissed

ITA 3687/MUM/2023[2015-16]Status: DisposedITAT Mumbai25 Feb 2025AY 2015-16

Bench: SHRI SAKTIJIT DEY, HON'BLE VICE PRESIDENT\n&\nSHRI NARENDRA KUMAR BILLAIYA, HON'BLE ACCOUNTANT MEMBER\nI.T.A. No. 3633/Mum/2024\nAssessment Year: 2015-16\nSabarmati Capital One Limited\nThe IL&FS Financial Centre\nPlot No. C-22, G Block\nBandra Kurla Complex\nBandra (East)\nMumbai - 400051\n[PAN: AACCI8033N]\nअपीलार्थी/ (Appellant)\nVs\nDeputy Commissioner of\nIncome Tax – 14(1)(2),\nMumbai\nप्रत्यर्थी / (Respondent)\nI.T.A. No. 3687/Mum/2024\nAssessment Year: 2015-16\nDeputy Commissioner o

For Appellant: \nMs. Fereshte Sethna - AdvocateFor Respondent: \nShri Dr. Kishor Dhule, CIT D/R
Section 143(3)Section 22Section 23(4)Section 23(5)Section 24Section 263

…{ "clean_text": "आयकर अपीलीय अधिकरण न्यायपीठ, मुंबई ।\nIN THE INCOME TAX APPELLATE TRIBUNAL\n“G” BENCH, MUMBAI\nBEFORE SHRI SAKTIJIT DEY, HON'BLE VICE PRESIDENT\n&\nSHRI NARENDRA KUMAR BILLAIYA, HON'BLE ACCOUNTANT MEMBER\nI.T.A. No. 3633/Mum/2024\n Assessment Year: 2015-16\nSabarmati Capital One Limited\nThe IL&FS Financial Centre\nPlot No. C-22, G Block\nBandra Kurla Complex\nBandra (East)\nMumbai - 400051\n[PAN: AACCI8033N]\nअपीलार्थी/ (Appellant)\nVs\nDeputy Commissioner of\nIncome Tax – 14(1)(2),\nMumbai\nप्रत्यर्थी / (Respondent)\nI.T.A. No. 3687/Mum/2024\n Assessment Year: 2015-16\nDeputy Commissioner of\…

SABARMATI CAPITAL ONE LTD.,MUMBAI vs. DCIT, WARD-14(1)(2), MUMBAI

In the result, appeal of the assessee is partly allowed and that of the revenue is dismissed

ITA 3633/MUM/2023[2015-16]Status: DisposedITAT Mumbai25 Feb 2025AY 2015-16

Bench: Shri Saktijit Dey, Hon’Ble & Shri Narendra Kumar Billaiya, Hon’Ble

For Appellant: Ms. Fereshte Sethna – AdvocateFor Respondent: Shri Dr. Kishor Dhule, CIT D/R
Section 143(3)Section 22Section 23(4)Section 23(5)Section 24Section 263

…| आयकर अपीलीय अिधकरण "ायपीठ, मुंबई | IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, HON’BLE VICE PRESIDENT & SHRI NARENDRA KUMAR BILLAIYA, HON’BLE ACCOUNTANT MEMBER I.T.A. No. 3633 /Mum/2024 Assessment Year: 2015-16 Sabarmati Capital One Limited Deputy Commissioner of The IL&FS Financial Centre Income Tax – 14(1)(2), Vs Mumbai Plot No. C-22, G Block Bandra Kurla Complex Bandra (East) Mumbai - 400051 [PAN: AACCI8033N] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) I.T.A. No. 3687 /Mum/2024 Assessment Year: 2015-16 Deputy Commissioner of Sabarmati Capital One Limited Income Tax – 14(1)…

ACIT CIRCLE 4 3 1, MUMBAI vs. MAGNUS PROPERTIES PVT. LTD., MUMBAI

In the result, both the appeals of the revenue are dismissed and Cross Objection filed by the assessee is allowed

ITA 118/MUM/2024[2016-17]Status: DisposedITAT Mumbai10 Jul 2024AY 2016-17

Bench: Shri Amarjit Singh & Shri Rahul Chaudhary

For Appellant: Mr. Nitesh JoshiFor Respondent: H.M. Bhatt
Section 143(1)Section 143(2)Section 143(3)

…P a g e | 1 ITA Nos.118 & 125/Mum/2024 & C.O.49/Mum/2024 ACIT, Circle 4(3)(1) Vs. Magnus Properties Pvt. Ltd. IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI AMARJIT SINGH, ACCOUNTANT MEMBER & SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER ITA Nos. 118 & 125/Mum/2024 (A.Ys. 2016-17 & 2017-18) ACIT, Circle 4(3)(1) Vs. Magnus Properties Aayakar Bhavan, Private Limited M.K. Road, Churchgate Uniphos House, Madhu Maharashtra – 400020 Park, 11th Road, Khar(W) Maharashtra – 400052 "थायी लेखा सं./जीआइआर सं./PAN/GIR No:AADCM7520M Appellant .. Respondent C.O. No. 49/Mum/2024 (A.Y. 2017-18) Magnus Proper…

THE DCIT, CENTRAL CIRCLE-1(1),, AHMEDABAD vs. M/S. VENUS INFRASTRUCTURE & DEVELOPERS PVT. LTD.,, AHMEDABAD

In the result, the appeal of the Revenue is hereby dismissed

ITA 38/AHD/2021[2017-18]Status: DisposedITAT Ahmedabad14 Feb 2024AY 2017-18

Bench: Ms Suchitra Kamble & Shri Waseem Ahmedआयकरअपीलसं./Ita Nos. 37 & 38/Ahd/2021 धििाधरणणवध/Asstt. Years: 2008-09 & 2017-18 D.C.I.T, M/S Venus Infrastructure & Central Circle-1(1), Vs. Developers Pvt. Ltd., Ahmedabad 1101 Venus Amadeus, Jodhpur Cross Road, Ahmedabad-380015. Pan: Aahcs6254J (Applicant) (Respondent) Revenue By : Shri Akhilendra Pratap Yadaw Assessee By : Shri Tushar Hemani, Sr. Advocate With Shri Parimalsinh B. Parmar & Shri Vijay Govani A.Rs सुिणाईकीतारीख/Date Of Hearing : 08/02/2024 घोवणाकीतारीख/Date Of Pronouncement: 14/02/2024 आदेश/O R D E R Per Waseem Ahmed: The Captioned Two Appeal Have Been Filed At The Instance Of The Revenue Against The Order Of The Learned Commissioner Of Income Tax (Appeals)-11, Ahmedabad, Of Even Dated 20/01/2021 Arising In The Matter Of Assessment Order Passed Under S. 147 R.W.S. 143(3) & 143(3) Of The Income Tax Act 1961 (Here- In-After Referred To As "The Act") Relevant To The Assessment Years 2008-09 & 2017-18. First, We Take Up Ita No. 38/Ahd/2021, An Appeal By The Revenue For Ay 2017-18

For Appellant: ShriFor Respondent: Shri Akhilendra Pratap Yadaw
Section 80Section 80I

…आयकरअपीलीयअधिकरण, अहमदाबादनयायपीी IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’A’’ BENCH, AHMEDABAD BEFORE Ms SUCHITRA KAMBLE, JUDICIAL MEMBER And SHRI WASEEM AHMED, ACCOUNTANT MEMBER आयकरअपीलसं./ITA Nos. 37 & 38/AHD/2021 धििाधरणणवध/Asstt. Years: 2008-09 & 2017-18 D.C.I.T, M/s Venus Infrastructure and Central Circle-1(1), Vs. Developers Pvt. Ltd., Ahmedabad 1101 Venus Amadeus, Jodhpur Cross Road, Ahmedabad-380015. PAN: AAHCS6254J (Applicant) (Respondent) Revenue by : Shri Akhilendra Pratap Yadaw Assessee by : Shri Tushar Hemani, Sr. Advocate with Shri Parimalsinh B. Parmar, & Shri Vijay Govani A.Rs सुिणाईकीतारीख/Date…

THE DCIT, CENTRAL CIRCLE-1(1),, AHMEDABAD vs. M/S. VENUS INFRASTRUCTURE & DEVELOPERS PVT. LTD.,, AHMEDABAD

In the result, the appeal of the Revenue is hereby dismissed

ITA 37/AHD/2021[2008-09]Status: DisposedITAT Ahmedabad14 Feb 2024AY 2008-09

Bench: Ms Suchitra Kamble & Shri Waseem Ahmedआयकरअपीलसं./Ita Nos. 37 & 38/Ahd/2021 धििाधरणणवध/Asstt. Years: 2008-09 & 2017-18 D.C.I.T, M/S Venus Infrastructure & Central Circle-1(1), Vs. Developers Pvt. Ltd., Ahmedabad 1101 Venus Amadeus, Jodhpur Cross Road, Ahmedabad-380015. Pan: Aahcs6254J (Applicant) (Respondent) Revenue By : Shri Akhilendra Pratap Yadaw Assessee By : Shri Tushar Hemani, Sr. Advocate With Shri Parimalsinh B. Parmar & Shri Vijay Govani A.Rs सुिणाईकीतारीख/Date Of Hearing : 08/02/2024 घोवणाकीतारीख/Date Of Pronouncement: 14/02/2024 आदेश/O R D E R Per Waseem Ahmed: The Captioned Two Appeal Have Been Filed At The Instance Of The Revenue Against The Order Of The Learned Commissioner Of Income Tax (Appeals)-11, Ahmedabad, Of Even Dated 20/01/2021 Arising In The Matter Of Assessment Order Passed Under S. 147 R.W.S. 143(3) & 143(3) Of The Income Tax Act 1961 (Here- In-After Referred To As "The Act") Relevant To The Assessment Years 2008-09 & 2017-18. First, We Take Up Ita No. 38/Ahd/2021, An Appeal By The Revenue For Ay 2017-18

For Appellant: ShriFor Respondent: Shri Akhilendra Pratap Yadaw
Section 80Section 80I

…आयकरअपीलीयअधिकरण, अहमदाबादनयायपीी IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’A’’ BENCH, AHMEDABAD BEFORE Ms SUCHITRA KAMBLE, JUDICIAL MEMBER And SHRI WASEEM AHMED, ACCOUNTANT MEMBER आयकरअपीलसं./ITA Nos. 37 & 38/AHD/2021 धििाधरणणवध/Asstt. Years: 2008-09 & 2017-18 D.C.I.T, M/s Venus Infrastructure and Central Circle-1(1), Vs. Developers Pvt. Ltd., Ahmedabad 1101 Venus Amadeus, Jodhpur Cross Road, Ahmedabad-380015. PAN: AAHCS6254J (Applicant) (Respondent) Revenue by : Shri Akhilendra Pratap Yadaw Assessee by : Shri Tushar Hemani, Sr. Advocate with Shri Parimalsinh B. Parmar, & Shri Vijay Govani A.Rs सुिणाईकीतारीख/Date…

M/S SUKHWANI PROMOTORS AND BUILDERS,PUNE vs. PRINCIPAL COMMISSIONER OF INCOME-TAX, (CENTRAL),, PUNE

In the result, appeal of the Assessee is Partly Allowed

ITA 301/PUN/2022[2017-18]Status: DisposedITAT Pune27 Jun 2023AY 2017-18

Bench: Shri S.S.Godara & Dr. Dipak P. Ripoteआयकर अपील सं. / Ita No.301/Pun/2022 िनधा"रण वष" / Assessment Year : 2017-18 M/S.Sukhwani Promoters & The Principal Builders, Vs Commissioner Of Income 208/2A, Near Swaminathan Tax, (Central), Pune. Clinic, Station Road, Pimpri, Pune – 411018. Pan: Abrfs 1253 P Assessee/ Appellant Respondent /Revenue Assessee By Shri Jitendra Jain – Ar Revenue By Shri Sardar Singh Meena – Dr Date Of Hearing 16/05/2023 Date Of Pronouncement 27/06/2023 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Appeal Is Filed By The Assessee Against The Order Of Ld.Principal Commissioner Of Income Tax(Central), Pune Dated 24.03.2022 Under Section 263 Of The Act For A.Y.2017-18. The Grounds Of Appeal Raised By The Assessee Are As Under : “1 & 2. Pcit Erred In Passing The Order U/S 263 Of The Act Which Is Bad In Law, Illegal, Ultra-Virus, In Excess Of And/Or In Want Of Jurisdiction & Otherwise Void. M/S.Sukhwani Promoters & Builders [A]

Section 142(1)Section 143(3)Section 23Section 263Section 40

…आयकर अपीलीय अिधकरण ”बी” "ायपीठ पुणेम"। IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “B” :: PUNE BEFORE SHRI S.S.GODARA, JUDICIAL MEMBER AND DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No.301/PUN/2022 िनधा"रण वष" / Assessment Year : 2017-18 M/s.Sukhwani Promoters and The Principal Builders, Vs Commissioner of Income 208/2A, Near Swaminathan Tax, (Central), Pune. Clinic, Station Road, Pimpri, Pune – 411018. PAN: ABRFS 1253 P Assessee/ Appellant Respondent /Revenue Assessee by Shri Jitendra Jain – AR Revenue by Shri Sardar Singh Meena – DR Date of hearing 16/05/2023 Date of pronouncement 27/06/20…

NMS ENTRPRISES ,MUMBAI vs. PR CIT -27, MUMBAI, MUMBAI

In the result, the appeal filed by the assessee is allowed

ITA 1103/MUM/2022[2017-18]Status: DisposedITAT Mumbai25 Jan 2023AY 2017-18

Bench: Shri Prashant Maharishi & Shir Pavan Kumar Gadalenms Enterprises Vs. Pr. Cit – 27, Shop No. 1 & 2, Plot Room No. 401, 4Th No. 9, Sector No. 34, Floor, Tower No. 6, Kamothe, Vashi Rly Stn Navi Mumbai-410209 Commercial Complex, Navi Mumbai -400703 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aahfn9167A Appellant .. Respondent Appellant By : Shri. Subodh Ratnaparkhi.Ar Respondent By : Dr. Mahesh Akhade.Cit Dr Date Of Hearing 19.01.2023 Date Of Pronouncement 25.01.2023 आदेश / O R D E R Per Pavan Kumar Gadale Jm: The Assessee Has Filed The Appeal Against The Order Of The Pr. Commissioner Of Income Tax (Pr.Cit)-27, Mumbai, Passed U/S 143(3) Of The Act. The Assessee Has Raised The Fallowing Grounds Of Appeal:

For Appellant: Shri. Subodh Ratnaparkhi.ARFor Respondent: Dr. Mahesh Akhade.CIT DR
Section 143(2)Section 143(3)Section 23(1)(a)Section 24Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER & SHIR PAVAN KUMAR GADALE, JUDICIAL MEMBER NMS Enterprises Vs. Pr. CIT – 27, Shop No. 1 & 2, Plot Room No. 401, 4th No. 9, Sector No. 34, Floor, Tower No. 6, Kamothe, Vashi Rly Stn Navi Mumbai-410209 Commercial Complex, Navi Mumbai -400703 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAHFN9167A Appellant .. Respondent Appellant by : Shri. Subodh Ratnaparkhi.AR Respondent by : Dr. Mahesh Akhade.CIT DR Date of Hearing 19.01.2023 Date of Pronouncement 25.01.2023 आदेश / O R D E R PER PAVAN KUMAR GADALE JM: The asse…

THE DCIT, CENTRAL CIRCLE-1(1), AHMEDABAD vs. ASHRITA CONSTRUCTION PVT. LTD, AHMEDABAD

In the result, appeal of the Revenue is dismissed

ITA 1272/AHD/2019[2016-17]Status: DisposedITAT Ahmedabad07 Dec 2022AY 2016-17

Bench: Ms. Suchitra Kamble & Shri Waseem Ahmedassessment Year: 2016-17

For Appellant: Shri Tushar Hemani, Sr. Advocate &For Respondent: Shri Satish Solanki, Sr. DR
Section 22

…ITA No.1272/Ahd/2019 Assessment Year: 2016-17 Page 1 of 4 IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “A” BENCH, AHMEDABAD BEFORE Ms. SUCHITRA KAMBLE, JUDICIAL MEMBER AND SHRI WASEEM AHMED, ACCOUNTANT MEMBER Assessment Year: 2016-17 Dy. Commissioner of Income Tax, vs. Ashrita Construction Pvt. Ltd., 19, 20, 21, 3rd Floor, Central Circle-1(1), Ahmedabad. Narayan Chamber, Ashram Road, Ahmedabad. [PAN – AAICA 2107 M] (Appellant) (Respondent) Assessee by : Shri Tushar Hemani, Sr. Advocate & Shri Parimalsinh B. Parmar, AR Revenue by : Shri Satish Solanki, Sr. DR Date of hearing : 23.11.2022 Date of pronounce…

M/S. OTHELLO DEVELOPERS,,BARODA vs. THE ITO, WARD-1(2)(4),, BARODA

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

ITA 357/AHD/2020[2015-16]Status: DisposedITAT Ahmedabad16 Nov 2022AY 2015-16

Bench: Smt.Annapurna Gupta & Shri T.R. Senthil Kumarassessment Year : 2015-16 Othello Developers Ito, Ward-1(2)(4) 402, 4Th Floor Vs Vadodara. R.K. Centre, Fatehgunj Main Road, Fatehgunj Vadodara 390 002. Pan : Aabfo 4301 M

For Respondent: Shri Anshu Prakash, CIT-DR
Section 143(3)Section 23Section 263

…and, the income there from was to be assessed under the head “income from business and profession” and not under the head “income from house property”. Reference in this regard was made to the decision in the case of CIT Vs. Vs. Neha Builders (P) Ltd., (2007) 164 Taxmann 342(Guj). • That section 23 of the Act was amended by introducing sub-clause (5) therein stating that unsold stock-in-trade of builders was to be taxed under the head “income from house property”, which provision was brought to the statute from the assessment year 2018-19. Impugned year being Asst.Year 2015-16 this provision could not be invoked…

DEPUTY COMMISSIONER OF INCOME-TAX, CENTRAL CIRCLE - 1(1),, PUNE vs. BALKRISHNAN SHANMUGHAM CHETTIAR, ALIAS S. BALAN,, PUNE

Appeals are dismissed in above terms

ITA 112/PUN/2021[2017-18]Status: DisposedITAT Pune16 Nov 2022AY 2017-18

Bench: Shri S.S.Godara & Shri Inturi Rama Raoआयकर अपीलसं. / Ita No’S.110, 111 & 112/Pun/2021 िनधा"रणवष" / Assessment Years : 2015-16, 2016-17 & 2017-18 The Asst. Commissioner Of M/S.Balkrishna Shanmugham Income Tax, Central Circle- Vs Chettiar Alias S. Balan, 1(1), Pune. . 1133/5, Nirankar F.C.Road, Shivaji Nagar, Pune – 411016. Pan: Aalpc 5158 J Appellant/ Assessee Respondent /Revenue Assessee By Shri M R Bhagwat – Ar Revenue By Shr Ramnath P Murkunde – Dr Date Of Hearing 08/09/2022 Date Of Pronouncement 16/11/2022 आदेश/ Order Per S.S.Godara, Jm: These Revenue’S Three Appeals For Ays 2015-16 To 2017-18 Arise Against The Commissioner Of Income Tax(Appeal)-11, Pune’S Separate Orders; All Dated 20.01.2021, Passed In Case Nos.Itba/Apl/S/250/2020-21/1029928824(1), Itba/Apl/S/ 250/2020-21/1029929977(1) & Itba/Apl/S/250/2020- 21/1029930177(1); Respectively, In Proceedings U/S.250 Of The Income Tax Act, 1961 [In Short “The Act”].

Section 250Section 80Section 80ISection 80i

…आयकर अपीलीय अिधकरण “ए” "ायपीठ पुणे म"। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI S.S.GODARA, JUDICIAL MEMBER AND SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER आयकर अपीलसं. / ITA No’s.110, 111 & 112/PUN/2021 िनधा"रणवष" / Assessment Years : 2015-16, 2016-17 & 2017-18 The Asst. Commissioner of M/s.Balkrishna Shanmugham Income Tax, Central Circle- Vs Chettiar Alias S. Balan, 1(1), Pune. . 1133/5, Nirankar F.C.Road, Shivaji Nagar, Pune – 411016. PAN: AALPC 5158 J Appellant/ Assessee Respondent /Revenue Assessee by Shri M R Bhagwat – AR Revenue by Shr Ramnath P Murkunde – DR Date of hearing 08/09/2022…

DEPUTY COMMISSIONER OF INCOME-TAX, CENTRAL CIRCLE - 1(1),, PUNE vs. BALKRISHNAN SHANMUGHAM CHETTIAR, ALIAS S. BALAN,, PUNE

Appeals are dismissed in above terms

ITA 111/PUN/2021[2016-17]Status: DisposedITAT Pune16 Nov 2022AY 2016-17

Bench: Shri S.S.Godara & Shri Inturi Rama Raoआयकर अपीलसं. / Ita No’S.110, 111 & 112/Pun/2021 िनधा"रणवष" / Assessment Years : 2015-16, 2016-17 & 2017-18 The Asst. Commissioner Of M/S.Balkrishna Shanmugham Income Tax, Central Circle- Vs Chettiar Alias S. Balan, 1(1), Pune. . 1133/5, Nirankar F.C.Road, Shivaji Nagar, Pune – 411016. Pan: Aalpc 5158 J Appellant/ Assessee Respondent /Revenue Assessee By Shri M R Bhagwat – Ar Revenue By Shr Ramnath P Murkunde – Dr Date Of Hearing 08/09/2022 Date Of Pronouncement 16/11/2022 आदेश/ Order Per S.S.Godara, Jm: These Revenue’S Three Appeals For Ays 2015-16 To 2017-18 Arise Against The Commissioner Of Income Tax(Appeal)-11, Pune’S Separate Orders; All Dated 20.01.2021, Passed In Case Nos.Itba/Apl/S/250/2020-21/1029928824(1), Itba/Apl/S/ 250/2020-21/1029929977(1) & Itba/Apl/S/250/2020- 21/1029930177(1); Respectively, In Proceedings U/S.250 Of The Income Tax Act, 1961 [In Short “The Act”].

Section 250Section 80Section 80ISection 80i

…आयकर अपीलीय अिधकरण “ए” "ायपीठ पुणे म"। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI S.S.GODARA, JUDICIAL MEMBER AND SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER आयकर अपीलसं. / ITA No’s.110, 111 & 112/PUN/2021 िनधा"रणवष" / Assessment Years : 2015-16, 2016-17 & 2017-18 The Asst. Commissioner of M/s.Balkrishna Shanmugham Income Tax, Central Circle- Vs Chettiar Alias S. Balan, 1(1), Pune. . 1133/5, Nirankar F.C.Road, Shivaji Nagar, Pune – 411016. PAN: AALPC 5158 J Appellant/ Assessee Respondent /Revenue Assessee by Shri M R Bhagwat – AR Revenue by Shr Ramnath P Murkunde – DR Date of hearing 08/09/2022…

DEPUTY COMMISSIONER OF INCOME-TAX, CENTRAL CIRCLE - 1(1),, PUNE vs. BALKRISHNAN SHANMUGHAM CHETTIAR, ALIAS S. BALAN,, PUNE

Appeals are dismissed in above terms

ITA 110/PUN/2021[AALPC5158J]Status: DisposedITAT Pune16 Nov 2022

Bench: Shri S.S.Godara & Shri Inturi Rama Raoआयकर अपीलसं. / Ita No’S.110, 111 & 112/Pun/2021 िनधा"रणवष" / Assessment Years : 2015-16, 2016-17 & 2017-18 The Asst. Commissioner Of M/S.Balkrishna Shanmugham Income Tax, Central Circle- Vs Chettiar Alias S. Balan, 1(1), Pune. . 1133/5, Nirankar F.C.Road, Shivaji Nagar, Pune – 411016. Pan: Aalpc 5158 J Appellant/ Assessee Respondent /Revenue Assessee By Shri M R Bhagwat – Ar Revenue By Shr Ramnath P Murkunde – Dr Date Of Hearing 08/09/2022 Date Of Pronouncement 16/11/2022 आदेश/ Order Per S.S.Godara, Jm: These Revenue’S Three Appeals For Ays 2015-16 To 2017-18 Arise Against The Commissioner Of Income Tax(Appeal)-11, Pune’S Separate Orders; All Dated 20.01.2021, Passed In Case Nos.Itba/Apl/S/250/2020-21/1029928824(1), Itba/Apl/S/ 250/2020-21/1029929977(1) & Itba/Apl/S/250/2020- 21/1029930177(1); Respectively, In Proceedings U/S.250 Of The Income Tax Act, 1961 [In Short “The Act”].

Section 250Section 80Section 80ISection 80i

…आयकर अपीलीय अिधकरण “ए” "ायपीठ पुणे म"। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI S.S.GODARA, JUDICIAL MEMBER AND SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER आयकर अपीलसं. / ITA No’s.110, 111 & 112/PUN/2021 िनधा"रणवष" / Assessment Years : 2015-16, 2016-17 & 2017-18 The Asst. Commissioner of M/s.Balkrishna Shanmugham Income Tax, Central Circle- Vs Chettiar Alias S. Balan, 1(1), Pune. . 1133/5, Nirankar F.C.Road, Shivaji Nagar, Pune – 411016. PAN: AALPC 5158 J Appellant/ Assessee Respondent /Revenue Assessee by Shri M R Bhagwat – AR Revenue by Shr Ramnath P Murkunde – DR Date of hearing 08/09/2022…

HOMELAND CONSTRUCTIONS PRIVATE LIMITED,,PUNE vs. ASSISTANT COMMISSIONER OF INCOME-TAX, CIRCLE - 11,, PUNE

In the result, the appeal filed by the assessee is allowed

ITA 17/PUN/2019[2015-16]Status: DisposedITAT Pune19 Jul 2022AY 2015-16

Bench: Shri Inturi Rama Rao & Shri S.S. Viswanethra Raviआयकर अपीऱ सं. / Ita No.17/Pun/2019 निर्धारण वषा / Assessment Year : 2015-16 M/S. Homeland Construction Pvt. Ltd., 5, 100/4, The Retreat Salisbury Park, Near Poonawala Bunglow, Pune – 411037 Pan: Aabch8510Q .......अऩीऱाथी / Appellant बिधम / V/S. The Asst. Commissioner Of Income Tax, Circle 11, Pune ……प्रत्यथी / Respondent

For Appellant: Shri Vinay ChordiaFor Respondent: Shri Deepak Garg
Section 143(3)Section 23Section 23(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI S.S. VISWANETHRA RAVI, JUDICIAL MEMBER आयकर अपीऱ सं. / ITA No.17/PUN/2019 निर्धारण वषा / Assessment Year : 2015-16 M/s. Homeland Construction Pvt. Ltd., 5, 100/4, The Retreat Salisbury Park, Near Poonawala Bunglow, Pune – 411037 PAN: AABCH8510Q .......अऩीऱाथी / Appellant बिधम / V/s. The Asst. Commissioner of Income Tax, Circle 11, Pune ……प्रत्यथी / Respondent Assessee by : Shri Vinay Chordia Revenue by : Shri Deepak Garg सुनवाई की तारीख / Date of Hearing : 12-07-2022 घोषणा की तारीख / Date of Pronounceme…

SOLUTIONEYES CONSULTANCY SERVICES AND CONSTRUCTION PVT.LTD,,PUNE vs. INCOME-TAX OFFICER, WARD -6(5),, PUNE

In the result, the appeal filed by the assessee in ITA

ITA 30/PUN/2019[2015-16]Status: DisposedITAT Pune13 Jan 2022AY 2015-16

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Ravisl.

For Respondent: Shri M. Jasnani
Section 143(3)Section 22Section 23Section 23(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE – VIRTUAL COURT BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI S. S. VISWANETHRA RAVI, JUDICIAL MEMBER Sl. ITA No. Name of Appellant Name of Asst. Year No. Respondent 1. 1075/PUN/2018 Pranjal Constructions Pvt. ACIT, Circle-4, 2014-15 Ltd., Pune. 5, 100/4, The Retreat Salisbury Park, Near Poonawala Bunglow, Pune- 411037. PAN : AAECP3003H 2. 30/PUN/2019 Solutioneyes Consultancy ITO, Ward- 2015-16 Services and Construction 6(5), Pune. Pvt. Ltd., Unit No.309, Sai Chambers, 16, Pune- Mumbai Road, Wakdewadi, Pune-411003. PAN : AAHCS3734R 3. 50/PUN/2019…

PRANJAL CONSTRUCTIONS PVT.LTD,,PUNE vs. ASSISTANT COMMISSIONER OF INCOME-TAX, CIRCLE -4, , PUNE

In the result, the appeal filed by the assessee in ITA

ITA 50/PUN/2019[2015-16]Status: DisposedITAT Pune13 Jan 2022AY 2015-16

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Ravisl.

For Respondent: Shri M. Jasnani
Section 143(3)Section 22Section 23Section 23(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE – VIRTUAL COURT BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI S. S. VISWANETHRA RAVI, JUDICIAL MEMBER Sl. ITA No. Name of Appellant Name of Asst. Year No. Respondent 1. 1075/PUN/2018 Pranjal Constructions Pvt. ACIT, Circle-4, 2014-15 Ltd., Pune. 5, 100/4, The Retreat Salisbury Park, Near Poonawala Bunglow, Pune- 411037. PAN : AAECP3003H 2. 30/PUN/2019 Solutioneyes Consultancy ITO, Ward- 2015-16 Services and Construction 6(5), Pune. Pvt. Ltd., Unit No.309, Sai Chambers, 16, Pune- Mumbai Road, Wakdewadi, Pune-411003. PAN : AAHCS3734R 3. 50/PUN/2019…

PRANJAL CONSTRUCTIONS PVT.LTD,,PUNE vs. ASSISTANT COMMISSIONER OF INCOME-TAX, CIRCLE - 4,, PUNE

In the result, the appeal filed by the assessee in ITA

ITA 1075/PUN/2018[2014-15]Status: DisposedITAT Pune13 Jan 2022AY 2014-15

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Ravisl.

For Respondent: Shri M. Jasnani
Section 143(3)Section 22Section 23Section 23(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE – VIRTUAL COURT BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI S. S. VISWANETHRA RAVI, JUDICIAL MEMBER Sl. ITA No. Name of Appellant Name of Asst. Year No. Respondent 1. 1075/PUN/2018 Pranjal Constructions Pvt. ACIT, Circle-4, 2014-15 Ltd., Pune. 5, 100/4, The Retreat Salisbury Park, Near Poonawala Bunglow, Pune- 411037. PAN : AAECP3003H 2. 30/PUN/2019 Solutioneyes Consultancy ITO, Ward- 2015-16 Services and Construction 6(5), Pune. Pvt. Ltd., Unit No.309, Sai Chambers, 16, Pune- Mumbai Road, Wakdewadi, Pune-411003. PAN : AAHCS3734R 3. 50/PUN/2019…

THE UDHNA UDYOGNAGAR SAHAKARI SANGH LTD.,,SURAT vs. ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE -1(2), SURAT

In the result, the appeal filed by the assessee is allowed

ITA 159/SRT/2017[2013-14]Status: DisposedITAT Surat13 Oct 2020AY 2013-14

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकरअपीलसं./Ita No.159/Srt/2017 ("नधा"रणवष" / Assessment Year: (2013-14) (Virtual Court Hearing) The Udhna Udhyognagar Sahakari Vs. Assistant Commissioner Of Sangh Ltd, Income Tax, Central Road No.10, P. B. No.10, Circle-1(2), Surat Udhna Udhyognagar, Surat "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaat2932K (Assessee) (Respondent) Assessee By : Shri Rushi Parekh - Ca Respondent By : Shri O P Meena – Sr. Dr सुनवाईक"तार"ख/ Date Of Hearing : 02/09/2020 घोषणाक"तार"ख/Date Of Pronouncement : : 13/10/2020 आदेश / O R D E R Per Dr. A. L. Saini: By Way Of This Appeal, The Assessee Has Challenged Correctness Of The Order Dated 08.08.2017 Passed By The Learned Cit(A), In The Matter Of Assessment Under Section 143(3) Of The Income Tax Act 1961 ( For Short “The Act”), For The Assessment Year 2013-14. Grievances Raised By The Assessee, Which Are Interconnected & Will Be Taken Up Together, Are As Follows:- “1. The Learned Cit(A) Erred In Taxing The Deemed Rent Of Rs.11,12,720/- While Not Considering The Decision Of Supreme Court In Rayala Corporation Pvt. Ltd. Vs. Acit. 2. That The Cit(A) Erred In Taxing The Unsold Shops Used For The Business Of Assessee Society. 3. That The Cit(A) Erred In Taxing The Deemed Rent On Unsold Shops, Ignoring The Amendment To Section 23(5) W.E.F. Ay. 2018-19. 4. The Appellant Craves Leave To Add, Amend, Alter, Vary & / Or Withdraw Any Or All The Above Ground Of Appeal.”

For Appellant: Shri Rushi Parekh - CAFor Respondent: Shri O P Meena – Sr. DR
Section 143(3)Section 23(5)

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JM & DR. A. L. SAINI, AM आयकरअपीलसं./ITA No.159/SRT/2017 ("नधा"रणवष" / Assessment Year: (2013-14) (Virtual Court Hearing) The Udhna Udhyognagar Sahakari Vs. Assistant Commissioner of Sangh Ltd, Income Tax, Central Road No.10, P. B. No.10, Circle-1(2), Surat Udhna Udhyognagar, Surat "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAAT2932K (Assessee) (Respondent) Assessee by : Shri Rushi Parekh - CA Respondent by : Shri O P Meena – Sr. DR सुनवाईक"तार"ख/ Date of Hearing : 02/09/2020 घोषणाक"तार"ख/Date of Pronouncement : : 13/10/2020 आदेश / O R D E…

M/S.DREAM ENTERPRISES,MUMBAI vs. DCIT CENTRAL CIRCLE 5(2), MUMBAI

In the result, appeal stands allowed

ITA 4360/MUM/2018[2014-15]Status: DisposedITAT Mumbai03 Dec 2019AY 2014-15

Bench: Shri Mahavir Singh (Jm) & Shri Shamim Yahya (Am)

…THE INCOME TAX APPELLATE TRIBUNAL “SMC” Bench, Mumbai Before Shri Mahavir Singh (JM) & Shri Shamim Yahya (AM) I.T.A. No. 4360/Mum/2018 (Assessment Year 2014-15) M/s. Dream Enterprises DCIT Central Circle Vs. G/1&2, B Building 5(2) Ground Floor Air India Building Mangal Kunj, Jambli Gully 19th Floor S.V. Road, Borivali West Nariman Point Mumbai-400 092. Mumbai-400 021. PAN : AAEFD5638B (Appellant) (Respondent) Assessee by None Department by Shri Akhtar H. Ansari Date of Hearing 19.09.2019 Date of Pronouncement 03.12.2019 O R D E R Per Shamim Yahya (AM) :- This appeal by the assessee is directed against the…

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