CIT v. Pratham Developers

355 ITR 507High Court2013#24634 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2019.

Judgments citing CIT v. Pratham Developers

Premier Nutraceutical Private Limited, Mumbai vs. Deputy Commissioner of Income Tax 13(1)(2), Mumbai

In the result, both, the appeals of assessee are allowed

ITA 7148/MUM/2017[2014-15]Status: DisposedITAT Mumbai18 Mar 2019AY 2014-15

Bench: Sri Mahavir Singh, Jm & Sri Manoj Kumar Aggarwal, Am

For Appellant: Shri Dhaval ShahFor Respondent: Shri Abirama Karthikeyan, DR
Section 143(3)Section 80I

…aid as margin money against letter of credit issued by the bank and CIT(A) himself agreed to this aspect. 8. Before us, the learned Counsel for the assessee relied on the decision of Hon’ble Gujarat High court in the case of CIT vs. Pratham Developers (2013) 355 ITR 507 (Guj), wherein Hon’ble Gujarat High Court has considered the issue in great detail and allow the claim of deduction in respect of balances written of out of the payments to contractors and suppliers and allowed the claim of deduction under section 80IB(10) of the Act by observing in Para 6 to 7 as under:- “6. With respect to the remaining amount…

Premier Nutraceutical Private Limited, Mumbai vs. Deputy Commissioner of Income Tax 13(1)(2), Mumbai

In the result, both, the appeals of assessee are allowed

ITA 6226/MUM/2017[2013-14]Status: DisposedITAT Mumbai18 Mar 2019AY 2013-14

Bench: Sri Mahavir Singh, Jm & Sri Manoj Kumar Aggarwal, Am

For Appellant: Shri Dhaval ShahFor Respondent: Shri Abirama Karthikeyan, DR
Section 143(3)Section 80I

…aid as margin money against letter of credit issued by the bank and CIT(A) himself agreed to this aspect. 8. Before us, the learned Counsel for the assessee relied on the decision of Hon’ble Gujarat High court in the case of CIT vs. Pratham Developers (2013) 355 ITR 507 (Guj), wherein Hon’ble Gujarat High Court has considered the issue in great detail and allow the claim of deduction in respect of balances written of out of the payments to contractors and suppliers and allowed the claim of deduction under section 80IB(10) of the Act by observing in Para 6 to 7 as under:- “6. With respect to the remaining amount…

D.C.I.T.-Central Circle-XII, Kolkata vs. M/S Century Aluminium Mfg. Ltd., Kolkata

In the result the appeal of the revenue is dismissed

ITA 2408/KOL/2013[2008-09]Status: DisposedITAT Kolkata13 May 2016AY 2008-09

Bench: Hon’Ble Shri N.V.Vasudevan, Jm & Shri M.Balaganesh, Am ] Assessment Year : 2008-09

For Appellant: Md.Ghayasuddin Ansari, JCIT, Sr.DRFor Respondent: Shri N.P.Jain, Advocate
Section 801BSection 80ISection 80l

…e we are of the view that there is no merit in this appeal of the revenue. It is also seen that the Hon’ble Bombay High Court in the case of CIT vs Vidyut Corporation 324 ITR 221 (Bom) and the Hon’ble Gujart High Court in the case of CIT vs Pratham Developers 355 ITR 507 (Guj) had also taken a view that interest paid on un paid purchase of goods manufactured while taking the components of the profits and gains derived from the eligible business. In view of the above legal position we do not find any merit in the appeal of the revenue. Consequently the appeal of the revenue is dismissed. ITA NO.2408/Kol/2013-M/s.…

CIT v. Pratham Developers (355 ITR 507) — Cited in 3 Judgments | BharatTax