How many judgments cite CIT v. Neha Builders (P.) Ltd.?

30 judgments on BharatTax cite CIT v. Neha Builders (P.) Ltd. (164 Taxmann 342), spanning 2018 to 2026.

Which sections of the Income Tax Act does CIT v. Neha Builders (P.) Ltd. come up under?

It is most often cited in judgments turning on Section 143(3), Section 22, Section 143(2), Section 23(4), Section 23(5), Section 24(a).

CIT v. Neha Builders (P.) Ltd.

164 Taxmann 342High Court2007#3867 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'.

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 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 22 Section 143(2)Section 23(4)Section 23(5)Section 24(a)Section 142(1)Section 147

Read the full judgment

Issues it is cited on

section 23(5)annual letting value section 24(a)annual value section 22 section 23 section 24 income from other sources section 80 section 15 previous year section 143(2)

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

DCIT, Cir-12(1), Kolkata vs. M/S Bengal Ambuja Housing Development Ltd., Kolkata

Appeal is partly allowed in above terms

ITA 1298/KOL/2016[2012-2013]Status: DisposedITAT Kolkata20 Nov 2019AY 2012-2013

Bench: Shri S.S.Godara & Dr. A.L. Sainiassessment Year :2012-13

Section 143(3)Section 22Section 27

…आयकर अपील"य अधीकरण, "यायपीठ – “C” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “C” KOLKATA Before Shri S.S.Godara, Judicial Member and Dr. A.L. Saini, Accountant Member Assessment Year :2012-13 DCIT, Circle-12(1), V/s. M/s Bengal Ambuja 7th Floor, Aayakar Housing Development Ltd. Bhawan, P-7, “Vishwakarma”, 86C Chorwinghee Square, Topsia Road (South), Kolkata-69 Kolata-700 046 [PAN No.AABCB 0977 F] .. अपीलाथ" /Appellant ""यथ"/Respondent Shri Supriyo Pal, JCIT-SR-DR अपीलाथ" क" ओर से/By Appellant Shri Dilip S Damle, FCA ""यथ" क" ओर से/By Respondent 04-11-2019 सुनवाई क" तार"ख/Date of Hearing 20-11…

The ACIT, Circle-4(1)(2), Ahmedabad vs. M/S. Vyapti Infrabuild Pvt. Ltd., Ahmedabad

The appeal of the Revenue is dismissed

ITA 2688/AHD/2017[2014-15]Status: DisposedITAT Ahmedabad19 Nov 2019AY 2014-15

For Appellant: Shri/Ms. Nupur Shah, A.RFor Respondent: Shri/Ms. Virendra Singh, Sr. D.R

Section 143(3)Section 2(24)Section 22

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “B” BENCH Before: Shri Rajpal Yadav, Judicial Member And Shri Amarjit Singh, Accountant Member ITA Nos. 2120 & 2505 /Ahd/2017 Assessment Year 2013-14 & 2014-15 Vyapti Infrabuild Pvt. Ltd. The DCIT, 301, Vandemataram Circle-4(1)(2), Arcade, Nr. Gota Cross Vs Ahmedabad Road, Gota, Ahmedabad (Respondent) PAN: AACCV6255H (Appellant) ITA No. 2688 & C.O. No. 22 /Ahd/2017 Assessment Year 2014-15 The DCIT, Vyapti Infrabuild Pvt. Circle-4(1)(2), Ltd. 301, Ahmedabad Vs Vandemataram Arcade, (Appellant/Respondent) Nr. Gota Cross Road, Gota, Ahmedabad PAN: AACCV6255H (Re…

Vyapti Infrabuild Pvt. Ltd., Ahmedabad vs. The Dy. CIT, Circle-4(1)(2), Ahmedabad

The appeal of the Revenue is dismissed

ITA 2120/AHD/2017[2013-14]Status: DisposedITAT Ahmedabad19 Nov 2019AY 2013-14

For Appellant: Shri/Ms. Nupur Shah, A.RFor Respondent: Shri/Ms. Virendra Singh, Sr. D.R

Section 143(3)Section 2(24)Section 22

DCIT, Cir-12(1), Kolkata vs. M/S Bengal Ambuja Housing Development Ltd., Kolkata

In the result, the both appeals of the Revenue are dismissed

ITA 1514/KOL/2015[2010-2011]Status: DisposedITAT Kolkata18 Oct 2019AY 2010-2011

Bench: Shri A. T. Varkey, Jm & Shri A.L.Saini, Am]

Section 80ISection 80i

…e of Ansal Housing Finance and Leasing Co Ltd (supra) which has taken a view that ALV of unsold flats held by a builder is assessable as income from house property. We however find that Hon'ble Gujarat High Court in the case of CIT Vs. Neha Builders Pvt. Ltd (164 Taxmann 342) has held that when the business of the assessee is to construct the property and sell it or to construct or let out then the properties are in the nature of ‘stock-in-trade’ and any income derived there from would be taxed under the head ‘Business’ and any income derived from such ‘stock-in-trade’ cannot be termed as ‘income from house prope…

Kolte Patil I-Ven Townships Pune Ltd, Pune vs. Assistant Commissioner of Income-Tax, Circle - 14, Pune

In the result, the appeal of the assessee is allowed

ITA 1238/PUN/2018[2014-15]Status: DisposedITAT Pune19 Jun 2019AY 2014-15

Bench: Shri Anil Chaturvedi, Am & Shri Partha Sarathi Chaudhury, Jm

For Appellant: Shri Nikhil PathakFor Respondent: Shri Rajesh Gawali

Section 143(3)Section 22Section 23Section 23(1)

…आयकर अपील"य अ"धकरण] पुणे "यायपीठ “ए” पुणे म" IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI ANIL CHATURVEDI, AM AND SHRI PARTHA SARATHI CHAUDHURY, JM आयकर अपील सं. / ITA No.1238/PUN/2018 "नधा"रण वष" / Assessment Year : 2014-15 M/s. Kolte Patil I-Ven Townships, ………. अपीलाथ" / Pune Limited, Appellant S.No.74, Marunji, Hinjewadi, Marunji Kasarsai Road, Hinjewadi, Pune – 411 057. PAN : AABC15807K. बनाम v/s The Asst. Commissioner of Income-Tax, ………. ""यथ" / Circle – 14, Pune. Respondent Assessee by : Shri Nikhil Pathak. Revenue by : Shri Rajesh Gawali. सुनवाई क" तार"ख / घोषणा क" तार"ख / Da…

M/S. Kolte Patil Developers Ltd., Pune vs. Deputy Commissioner of Income-Tax

In the result, the appeal of the assessee is allowed

ITA 2206/PUN/2016[2012-13]Status: DisposedITAT Pune03 May 2019AY 2012-13

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am

For Appellant: Shri Nikhil PathakFor Respondent: Shri Sudhendu Das

Section 143(3)Section 14ASection 22Section 23(1)

…आयकर अपील"य अ"धकरण] पुणे "यायपीठ “बी” पुणे म" IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE BEFORE MS. SUSHMA CHOWLA, JM AND SHRI ANIL CHATURVEDI, AM आयकर अपील सं. / ITA No.2206/PUN/2016 "नधा"रण वष" / Assessment Year : 2012-13 M/s. Kolte Patil Developers Limited, ………. अपीलाथ" / 2nd Floor, City Point, Dhole Patil Road, Appellant Pune – 411 001. PAN : AAACK7310G. बनाम v/s The Dy.Commissioner of Income-Tax, ………. ""यथ" / Central Circle – 1(1), Pune. Respondent Assessee by : Shri Nikhil Pathak. Revenue by : Shri Sudhendu Das. सुनवाई क" तार"ख / घोषणा क" तार"ख / Date of Hearing : 04.02.2019 Date of Pro…

M/S. Servashanti Properties Pvt. Ltd., Ahmedabad vs. The Income Tax Officer, Ward-4(1)(1), Ahmedabad

In the result, the appeal of the assesse is allowed

ITA 1278/AHD/2017[2013-14]Status: DisposedITAT Ahmedabad19 Mar 2019AY 2013-14

For Appellant: Shri Tushar Hemani and Shri P.B. Parmar, ARsFor Respondent: Shri/Ms Sonia Kumar, Sr. D.R

Section 143(2)Section 23

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “B” BENCH Before: Shri Amarjit Singh , Accountant Member And Ms. Madhumita Roy, Judicial Member Assessment Year 2013-14 M/s. Servshanti Properties The ITO, Pvt. Ltd. 1st Floor, Ward-4(1)(1), Sanidhya, Opp Sanyas Vs Ahmedabad Ashram, Ashram Road, (Respondent) Ahmedabad PAN: AAICS1693J (Appellant) Revenue by: Shri/Ms Sonia Kumar, Sr. D.R. Assessee by: Shri Tushar Hemani and Shri P.B. Parmar, ARs Date of hearing : 12-03-2019 Date of pronouncement : 19-03-2019 आदेश/ORDER PER : AMARJIT SINGH, ACCOUNTANT MEMBER:- The solitary ground of appeal of the assessee fi…

Shanti Enterprise, Surat vs. The Dy.CIT., Circle-1(2), Surat

In the result, the appeal of the assessee for A

ITA 3065/AHD/2016[2012-13]Status: DisposedITAT Surat27 Feb 2019AY 2012-13

Bench: Shri Kul Bharat & Shri O. P. Meena

Section 143Section 22

…Shanti Enterprise v. DCIT 2(1) Surat /I.T.A. No.3064&3065/AHD/2016/A.Y.11-12 &12-13 Page 1 of 9 IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI O. P. MEENA, ACCOUNTANT MEMBER I.T.A. No.3064&3065/Ahd2016: Assessment Year: 2011-12 & 2012-13 Shanti Enterprise, Vs. Assistant Commissioner of Millennium Textile Market, Income Tax, Shop No. 1013-14, Umarwada, Circle- 1(2) Surat Kamela Darwaja Ring Road Surat 395002 PAN:AALFS5217L Appellant Respondent Assessee by Shri Hiren R. Vepari, CA Revenue by Shri Prasenjit Singh, CIT(D.R.) Date of hearing 25.02.2019 Date…

Shanti Enterprise, Surat vs. The Dy.CIT., Circle-1(2), Surat

In the result, the appeal of the assessee for A

ITA 3064/AHD/2016[2011-12]Status: DisposedITAT Surat27 Feb 2019AY 2011-12

Bench: Shri Kul Bharat & Shri O. P. Meena

Section 143Section 22

Sun Enterprises, Mumbai vs. ITO 14(3)(4), Mumbai

ITA 4987/MUM/2014[2010-11]Status: DisposedITAT Mumbai16 Jul 2018AY 2010-11

Bench: Shri Shamim Yahya & Shri Ramlal Negi

For Appellant: Shri V. Justin-DR

Section 22Section 24Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER, AND SHRI RAMLAL NEGI, JUDICIAL MEMBER आयकर अपील सं./I.T.A. No.4987/Mum/2014 (िनधा"रण वष" / Assessment Year: 2010-11) M/s. Sun Enterprise Income tax officer-14(3)(4) बनाम/ 288, 3rd Floor, Kalbadevi Road, Room No.608, 6th Floor Vs. Kalbadevi, Mumbai-400 000. Earnest House, Nariman Point Mumbai-400 021. "थायी लेखा सं./PAN : AACCS 2167 F .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Shri Vallabhdas D.Parmar अपीलाथ" क" ओर से / Appellant by : Shri V. Justin-DR ""यथ" क" ओर से/ Respondent by : सुनवाई क" तारीख /Date o…