CIT v. Realest Builders & Services Ltd.

307 ITR 202Supreme Court of India2008#1759 most cited
64

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2010 to 2025.

Also referred to as

CIT v. Realest Builders & Services Ltd. · 307 ITR 202 SC · income accrual · Section 45(2) capital gains · Section 145(3) method of accounting · sale deed registration · tripartite agreement · transfer of rights · Section 2(47)(v) · project completion method · percentage completion method · retention money

Sections most often in play

Section 133(6)Section 143(3)Section 14ASection 36(1)(iii)Section 37Section 40A(2)(a)
Read the full judgment

Issues it is cited on

section 45(2)section 145(1)retention moneysection 23asection 145(2)project completion methodsection 211section 2(47)(v)section 115baapercentage completion methodsection 28(iv)section 53a

Judgments citing CIT v. Realest Builders & Services Ltd.

High Range Foods Pvt Ltd, Ernakulam vs. The ACIT, Kochi

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

ITA 64/COCH/2022[2014-15]Status: DisposedITAT Cochin01 Aug 2022AY 2014-15

Bench: Shri Chandra Poojari, Am & Shri George George K, Jm

For Appellant: Sri.V.M.Veeramani, CAFor Respondent: Smt.J.M.Jammuna Devi, Sr.DR
Section 41(1)

…lf 4 ITA No.64/Coch/2022. M/s.High Range Foods Private Limited. admitted this as income as per the book entries. Hence, it is distinguishable. The decision relied by the ld. counsel for the assessee in the case of CIT vs. Realest Builders and Services Ltd. – 307 ITR 202 (SC) in addition to the following cases – (a) Siddheswar Sahakari Sakhar Karkhana Ltd. vs. CIT & Others – 270 ITR 1 (SC); (b) Bharat Petroleum Corporation Ltd. vs. CIT – 202 ITR 492 (Cal). (c) Sugauli Sugar Works (Impugned) Ltd. – 236 ITR 518 (SC); 5 I.T.A. Nos. 73-79/Coch/2014 (d) Star India P. Ltd. vs. Addl. CIT – 311 ITR (ST) 235 (Mumbai). (e)…

M/S. S P R Developers Private Limited, Bangalore vs. Deputy Commissioner of Income Tax, Central Circle- 1(3), Bangalore

In the result, all the appeals filed by the assessee are allowed

ITA 297/BANG/2020[2008-09]Status: DisposedITAT Bangalore09 Feb 2022AY 2008-09

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri L Bharath, C.AFor Respondent: Shri Pradeep Kumar, CIT (DR)
Section 153A

…ere is no progress till date on the other project also goes to demonstrate that the amounts received by the assessee are only liabilities and not incomes. 17. In this regard, AR placed on the following judgments :- a. CIT v. Realest Builders & Services Ltd. (307 ITR 202) (SC) b. CIT v, Bilahari Investment (P.) Ltd. (299 LTR 1) (SC) ; c. Nandi Housing (P) Ltd. v. DCIT (2 SOT 395); (Bangalore) d. ITAT in HM Construction v, JCIT (84 LTD 429). (Bangalore) AS 9 principles not satisfied in the assessee’s case in the relevant years 18. The ld.AR submitted that - (a) It is well known that as per section 145 of the Inco…

M/S. S P R Developers Private Limited, Bangalore vs. Deputy Commissioner of Income Tax, Central Circle- 1(3), Bangalore

In the result, all the appeals filed by the assessee are allowed

ITA 296/BANG/2020[2007-08]Status: DisposedITAT Bangalore09 Feb 2022AY 2007-08

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri L Bharath, C.AFor Respondent: Shri Pradeep Kumar, CIT (DR)
Section 153A

…ere is no progress till date on the other project also goes to demonstrate that the amounts received by the assessee are only liabilities and not incomes. 17. In this regard, AR placed on the following judgments :- a. CIT v. Realest Builders & Services Ltd. (307 ITR 202) (SC) b. CIT v, Bilahari Investment (P.) Ltd. (299 LTR 1) (SC) ; c. Nandi Housing (P) Ltd. v. DCIT (2 SOT 395); (Bangalore) d. ITAT in HM Construction v, JCIT (84 LTD 429). (Bangalore) AS 9 principles not satisfied in the assessee’s case in the relevant years 18. The ld.AR submitted that - (a) It is well known that as per section 145 of the Inco…

M/S. S P R Developers Private Limited, Bangalore vs. Deputy Commissioner of Income Tax, Central Circle- 1(3), Bangalore

In the result, all the appeals filed by the assessee are allowed

ITA 295/BANG/2020[2006-07]Status: DisposedITAT Bangalore09 Feb 2022AY 2006-07

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri L Bharath, C.AFor Respondent: Shri Pradeep Kumar, CIT (DR)
Section 153A

…ere is no progress till date on the other project also goes to demonstrate that the amounts received by the assessee are only liabilities and not incomes. 17. In this regard, AR placed on the following judgments :- a. CIT v. Realest Builders & Services Ltd. (307 ITR 202) (SC) b. CIT v, Bilahari Investment (P.) Ltd. (299 LTR 1) (SC) ; c. Nandi Housing (P) Ltd. v. DCIT (2 SOT 395); (Bangalore) d. ITAT in HM Construction v, JCIT (84 LTD 429). (Bangalore) AS 9 principles not satisfied in the assessee’s case in the relevant years 18. The ld.AR submitted that - (a) It is well known that as per section 145 of the Inco…

Shivam Enterprise, Althan vs. Pr. CIT-2, Surat

In the result, the appeals of the assessees (in ITA Nos

ITA 108/SRT/2020[2015-16]Status: DisposedITAT Surat27 May 2021AY 2015-16

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकरअपीलसं./Ita Nos.107 & 108/Srt/2020 ("नधा"रणवष" / Assessment Year:(2015-16) (Virtual Court Hearing) Shyam Corporation, Vs. The Pcit-2, Surat. S. No. 84/1, 885 Block No.137, T.P. No.58, F.P. No.38, B/H. Siddhivinayak Complex, Bamroli, Surat-394210. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Acgfs7598M (Assessee) (Respondent) Shivam Enterprises, Vs. The Pcit-2, Surat. Tp. 43, Block No.50, Fp.30, At Post Bhimrad, Althan, Surat-395017. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Acdfs9748Q

For Appellant: Shri Mehul Shah, CAFor Respondent: Shri S. T. Bidari, Sr. DR
Section 115Section 131Section 133ASection 143(3)Section 263Section 37

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JM & DR. A. L. SAINI, AM आयकरअपीलसं./ITA Nos.107 & 108/SRT/2020 ("नधा"रणवष" / Assessment Year:(2015-16) (Virtual Court Hearing) Shyam Corporation, Vs. The PCIT-2, Surat. S. No. 84/1, 885 Block No.137, T.P. No.58, F.P. No.38, b/h. Siddhivinayak Complex, Bamroli, Surat-394210. "थायीलेखासं./जीआइआरसं./PAN/GIR No.: ACGFS7598M (Assessee) (Respondent) Shivam Enterprises, Vs. The PCIT-2, Surat. TP. 43, Block No.50, FP.30, At Post Bhimrad, Althan, Surat-395017. "थायीलेखासं./जीआइआरसं./PAN/GIR No.: ACDFS9748Q Assessee by : Shri Mehul Shah, CA…

Shyam Corporation, Surat vs. Pr. CIT-2, Surat

In the result, the appeals of the assessees (in ITA Nos

ITA 107/SRT/2020[2015-16]Status: DisposedITAT Surat27 May 2021AY 2015-16

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकरअपीलसं./Ita Nos.107 & 108/Srt/2020 ("नधा"रणवष" / Assessment Year:(2015-16) (Virtual Court Hearing) Shyam Corporation, Vs. The Pcit-2, Surat. S. No. 84/1, 885 Block No.137, T.P. No.58, F.P. No.38, B/H. Siddhivinayak Complex, Bamroli, Surat-394210. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Acgfs7598M (Assessee) (Respondent) Shivam Enterprises, Vs. The Pcit-2, Surat. Tp. 43, Block No.50, Fp.30, At Post Bhimrad, Althan, Surat-395017. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Acdfs9748Q

For Appellant: Shri Mehul Shah, CAFor Respondent: Shri S. T. Bidari, Sr. DR
Section 115Section 131Section 133ASection 143(3)Section 263Section 37

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JM & DR. A. L. SAINI, AM आयकरअपीलसं./ITA Nos.107 & 108/SRT/2020 ("नधा"रणवष" / Assessment Year:(2015-16) (Virtual Court Hearing) Shyam Corporation, Vs. The PCIT-2, Surat. S. No. 84/1, 885 Block No.137, T.P. No.58, F.P. No.38, b/h. Siddhivinayak Complex, Bamroli, Surat-394210. "थायीलेखासं./जीआइआरसं./PAN/GIR No.: ACGFS7598M (Assessee) (Respondent) Shivam Enterprises, Vs. The PCIT-2, Surat. TP. 43, Block No.50, FP.30, At Post Bhimrad, Althan, Surat-395017. "थायीलेखासं./जीआइआरसं./PAN/GIR No.: ACDFS9748Q Assessee by : Shri Mehul Shah, CA…

Hero Motocrop Ltd., New Delhi vs. ACIT, Circle- 11(1), New Delhi

The appeal of the assessee is partly allowed

ITA 9187/DEL/2019[2015-16]Status: DisposedITAT Delhi13 Apr 2021AY 2015-16

Bench: Shri Sudhanshu Srivastava & Shri O.P. Kantassessment Year: 2015-16

Section 115JSection 143(3)Section 144CSection 145ASection 80ISection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘I-1’ NEW DELHI (Through Video Conferencing) BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER & SHRI O.P. KANT, ACCOUNTANT MEMBER Assessment Year: 2015-16 Hero Motocorp Ltd. Vs. ACIT 34, Community Centre, Circle-11(1) Basant Lok, Vasant Vihar, New Delhi. New Delhi. PAN - AAACH0812J Assessee by Shri Ajay Vohra, Sr. Adv. Shri Gaurav Jain, Adv. Ms. Monisha Sharma, Adv. Revenue by Shri Surenderpal, CIT DR Date of Hearing 15.01.2021 Date of Pronouncement 13.04.2021 ORDER PER SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER: This appeal is filed against the assessment orde…

M/S Shyam Jewellers, Mumbai vs. ACIT 33(3), Mumbai

In the result, the appeal of the assessee is allowed

ITA 924/MUM/2019[2015-16]Status: DisposedITAT Mumbai08 Jan 2020AY 2015-16

Bench: Shri Rajesh Kumar & Shri Ram Lal Negiassessment Year: 2015-16 M/S. Shyam Jewellers, Acit 33(3), Shop No.3, Gurunanak Room No.608, Shopping Centre, 6Th Floor, C-12, Vs. Shankar Lane, Pratyaksha Kar Bhavan, Kandivali (W), Bandra Kurla Complex, Mumbai – 400 067 Bandra (East), Pan: Aakfs 8991C Mumbai (Appellant) (Respondent) Present For: Assessee By : Shri Nishit Gandhi, A.R. Revenue By : Shri T.S. Khalsa, D.R. Date Of Hearing : 01.12.2020 Date Of Pronouncement : 08.01.2020 O R D E R

For Appellant: Shri Nishit Gandhi, A.RFor Respondent: Shri T.S. Khalsa, D.R
Section 143(3)

…y on the basis of rate which was applied to closing stocks came to the conclusion that closing stocks are undervalued. The case of the assessee is supported by the decision of the Hon’ble Supreme Court in the case of CIT vs. Realest Builders and Services Ltd. 307 ITR 202 SC. The AO has not disputed the consistency of method followed by the assessee. Besides we find that the exercise of changing the method of valuation and making addition by applying a different rate to the closing stock is a tax neutral addition as the closing stock of the current year will automatically become to the opening stock of the next ye…

Cavalcade Properties P. Ltd, Mumbai vs. ITO WD 12(1)(4), Mumbai

Accordingly, grounds raised by the assessee are allowed

ITA 4030/MUM/2017[2011-12]Status: DisposedITAT Mumbai30 Oct 2019AY 2011-12

Bench: Shri S. Rifaur Rahman, Am& Shri Ram Lal Negi, Jm आयकरअपीलसं./ I.T.A. No. 4030/Mum/2017 (निर्धारणवर्ा / Assessment Year: 2012-13)

For Appellant: Shri Madhur Agarwal, AR byFor Respondent: Shri Awangshi Gimson, DR
Section 115JSection 143(1)Section 143(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, AM& SHRI RAM LAL NEGI, JM आयकरअपीलसं./ I.T.A. No. 4030/Mum/2017 (निर्धारणवर्ा / Assessment Year: 2012-13) ITO Ward 12(1)(4), M/s Cavalcade Properties Aayakar Bhavan, Pvt. Ltd. Churchgate, बिधम/ Plot No. C-30, G-Block, Mumbai-400 020 Opp-SIDBI, Bandra Kurla Vs. Complex, Bandra (east), Mumbai 400 051 स्थायीलेखासं./जीआइआरसं./PAN No. AACCC6226B (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : आयकरअपीलसं./ I.T.A. No. 4273/Mum/2017 (निर्धारणवर्ा / Assessment Year: 2012-13) ITO Ward 12(1)(4), M/s Cavalcade Properties Aayakar Bhavan, Pvt…

M/S. L & T Hochtief Seabird Joint Venture, Mumbai vs. The Dy It Cir 12(2), Mumbai

In the result, the appeals filed by the assessee are partly allowed

ITA 2901/MUM/2008[2003-2004]Status: DisposedITAT Mumbai30 Sept 2019AY 2003-2004

Bench: Shri Pawan Singh () & Shri N.K. Pradhan () Assessment Year: 2003-04 & Assessment Year: 2004-05 L&T Hochtief Seabird Joint Dy. Commissioner Of Venture Vs. Income Tax Range 12(2), Taxation Department, L&T Room No. 114, 1St Floor, House, N.M. Marg, Ballard Aayakarbhavan, M.K. Estate, Mumbai-400001 Marg, Mumbai-400020. Pan No. Aaaal0284E Appellant Respondent

For Appellant: Mr. J.D. Mistry, ARFor Respondent: Mr. Nishant Samaiya, DR
Section 143

…. counsel for the assessee submits that the method of accounting regularly employed by the assessee cannot be disturbed and in this regard reliance is placed by him on the decision in Tata Iron & Steel Co. Ltd. (106 ITR 363), Realest Builders & Services Ltd. (307 ITR 202), Bilahari Investments (P.) Ltd. (299 ITR 1), Excel Industries Ltd. (358 ITR L&T Hochtief Seabird Joint 295), Snow White Food Products Co. Ltd. (141 ITR 861), Nagri Mills Co. Ltd. (33 ITR 681), Balapur Vibhag Jungle Kamdar Mandal Ltd. (135 ITR 91), Alfa Laval India Ltd. (113 Taxman 740) and India Motor Parts & Accessories (P.) Ltd. (60 ITR 531).…

M/S Jokhiram Durgadutt, Ranchi vs. DCIT Circle-1, Rnc

In the result, appeal of the assessee is dismissed

ITA 47/RAN/2018[14-15]Status: DisposedITAT Ranchi30 Aug 2019

Bench: Shri Chandra Mohan Garg, Jm & Shri L.P. Sahu, Am आयकर अपीऱ सं./Ita No.47/Ran/2018 (नििाारण वषा / Assessment Year :2014-2015) M/S Jokhiram Durgadutt, Vs. Dcit, Circle-1, Ranchi Sarawgi House, J.J.Road, Upper Bazar, Ranchi-834001 स्थायी ऱेखा सं./ जीआइआर सं./ Pan/Gir No. : Aabfj 2200 Q (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) .. निर्धाऩिती की ओर से /Assessee By : Shri P.S.Paul, Ca राजस्व की ओर से /Revenue By : Shri P.K.Mondal, Addl.Cit(Dr)

For Appellant: Shri P.S.Paul, CAFor Respondent: Shri P.K.Mondal, Addl.CIT(DR)

…आयकर अपीऱीय अधिकरण, रााँची न्यायपीठ, रााँची IN THE INCOME TAX APPELLATE TRIBUNAL RANCHI BENCH, RANCHI श्री चन्द्र मोहन गगग, न्द्याययक सदस्य एवं श्री एऱ.पी.साहु, ऱेखा सदस्य के समऺ । BEFORE SHRI CHANDRA MOHAN GARG, JM AND SHRI L.P. SAHU, AM आयकर अपीऱ सं./ITA No.47/RAN/2018 (नििाारण वषा / Assessment Year :2014-2015) M/s Jokhiram Durgadutt, Vs. DCIT, Circle-1, Ranchi Sarawgi House, J.J.Road, Upper Bazar, Ranchi-834001 स्थायी ऱेखा सं./ जीआइआर सं./ PAN/GIR No. : AABFJ 2200 Q (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) .. निर्धाऩिती की ओर से /Assessee by : Shri P.S.Paul, CA राजस्व की ओर से /Revenue by : Shri P.K.Monda…

Manish Gandhi, New Delhi vs. ITO, Ward-61(2), New Delhi

In the result, the appeal of assessee is allowed

ITA 5097/DEL/2018[2014-15]Status: DisposedITAT Delhi01 Aug 2019AY 2014-15

Bench: Shri Bhavnesh Saini

For Appellant: Shri V. Raja Kumar, AdvocateFor Respondent: Shri S.L. Anuragi, Sr. DR
Section 69A

…resent assessment year as well as in subsequent assessment year. Therefore, the dispute raised by the Revenue is entirely academic or at the best, made for minor tax effect”. The Hon’ble Supreme Court in the case of CIT vs. Realist Builders & Services Limited 307 ITR 202 has held that “Assessing Officer must give facts and figures that the impugned method of accounting adopted by the assessee results in under estimation of profits, for changing the method of accounting u/s 145 of the Act, otherwise, it will be presumed that the entire exercise is Revenue neutral”. Considering the facts of the case and that ass…

Yug Developers, Mumbai vs. ACIT-17(3), Mumbai

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

ITA 7130/MUM/2018[2013-14]Status: DisposedITAT Mumbai17 Jul 2019AY 2013-14

Bench: Shri Pawan Singh, Jm & Shri M.Balaganesh, Am

Section 143(3)

…in the year of completion of project i.e in Asst Year 2014-15 and becomes revenue neutral. We find that the ld AR rightly placed reliance in this regard on the decision of Hon’ble Supreme Court in the case of CIT vs Realest Builders & Services Ltd reported in 307 ITR 202 (SC) . It is not in dispute that the method of accounting followed by the assessee has been consistently followed by it in the earlier years which has been accepted by the revenue. We find that the whole exercise of this addition becomes revenue neutral is approved by the following decisions which had been placed on record by the ld AR before us…

DCIT, New Delhi vs. M/S. Indus Towers Ltd., New Delhi

Appeal is allowed

ITA 2242/DEL/2014[2009-10]Status: DisposedITAT Delhi07 Jun 2019AY 2009-10

Bench: Shri G. D. Agrawal & Ms Suchitra Kamble

Section 133(6)Section 143(1)Section 143(2)Section 37(1)Section 44A

…51 (SC). The Ld. AR relied upon the following judicial decisions:- i) CIT vs. Reliance Industrial Infrastructure Ltd. (2015) 234 Taxman 256 ii) CIT vs. Bilahari Investment (P.) Ltd. (2008) 299 ITR 1 (SC) iii) CIT vs. Realest Builders & Services Ltd. (2008) 307 ITR 202 (SC) iv) CIT vs. Excel Industries Ltd. (2013) 358 ITR 295 (SC) v) CIT vs. Vishnu Industrial Gases Pvt. Ltd. (ITR No. 229/1988 [Del. Tri.]) vi) CIT vs. Dinesh Kumar Goel (2011) 331 ITR 10 (Del) vii) CIT vs. Nagri Mills Co. Ltd. (1958) 33 ITR 681 (Bom) 10. We have heard both the parties and perused all the relevant material available on record.…

Indus Towers Ltd., Gurgaon vs. Addl. CIT, New Delhi

Appeal is allowed

ITA 1040/DEL/2014[2009-10]Status: DisposedITAT Delhi07 Jun 2019AY 2009-10

Bench: Shri G. D. Agrawal & Ms Suchitra Kamble

Section 133(6)Section 143(1)Section 143(2)Section 37(1)Section 44A

…51 (SC). The Ld. AR relied upon the following judicial decisions:- i) CIT vs. Reliance Industrial Infrastructure Ltd. (2015) 234 Taxman 256 ii) CIT vs. Bilahari Investment (P.) Ltd. (2008) 299 ITR 1 (SC) iii) CIT vs. Realest Builders & Services Ltd. (2008) 307 ITR 202 (SC) iv) CIT vs. Excel Industries Ltd. (2013) 358 ITR 295 (SC) v) CIT vs. Vishnu Industrial Gases Pvt. Ltd. (ITR No. 229/1988 [Del. Tri.]) vi) CIT vs. Dinesh Kumar Goel (2011) 331 ITR 10 (Del) vii) CIT vs. Nagri Mills Co. Ltd. (1958) 33 ITR 681 (Bom) 10. We have heard both the parties and perused all the relevant material available on record.…

Hero Motocorp Ltd., New Delhi vs. DCIT, Circle- 11(1), New Delhi

Appeal of the assessee is partly allowed for statistical purpose

ITA 1351/DEL/2018[2009-10]Status: DisposedITAT Delhi23 Apr 2019AY 2009-10

Bench: Shri N. K. Billaiya & Ms Suchitra Kamble

For Appellant: Amount of Proposed international
Section 115JSection 143(3)Section 144C

…he case of CIT vs. Neo Ploy Pack (P) Ltd. [2000] 245 ITR 492 and the Hon’ble Bombay High Court in the case of CIT vs. Gopal Purohit [2011] 336 ITR 287. 7.19 Further, the Hon’ble Supreme Court in the case of CIT vs. Realest Builders and Services Limited (2008) 307 ITR 202 held as : “In case where the department wants to tax an assessee on the ground of the liability arising in a particular year, it should always ascertain the method of accounting followed by the assessee in the past and whether change in method of accounting was warranted on the ground that profit is being underestimated under the impugned method…

M/S.Combined Foods P. Ltd, Cochin vs. The ACIT, Cochin

In the result, all the appeals filed by the revenue stand dismissed

ITA 155/COCH/2017[2012-13]Status: DisposedITAT Cochin27 Dec 2018AY 2012-13

Bench: S/Shri Chandra Poojari, Am & George George K., Jm Assessment Year : 2012-13 M/S. Combined Foods Private The Principal Commissioner Of Limited, Income-Tax, Kochi-1. 28/3030, Elamkulam, Cheruparambath Road, Kadavanthara, Kochi-682 020. [Pan:Aaacc 9366N] Assessee-Appellant Revenue-Respondent

Section 143(3)Section 14ASection 263Section 36(1)(iii)Section 43(1)

…clearly distinguishable on facts. In that case, assessee itself admitted this as income as per the book entries. Hence, it is distinguishable. The decision relied by the ld. counsel for the assessee in the case of CIT vs. Realest Builders and Services Ltd. – 307 ITR 202 (SC) in addition to the following cases – (a) Siddheswar Sahakari Sakhar Karkhana Ltd. vs. CIT & Others – 270 ITR 1 (SC); (b) Bharat Petroleum Corporation Ltd. vs. CIT – 202 ITR 492 (Cal). (c) Sugauli Sugar Works (Impugned) Ltd. – 236 ITR 518 (SC); (d) Star India P. Ltd. vs. Addl. CIT – 311 ITR (ST) 235 (Mumbai). (e) Govind Prasad Prabhu Nat…

I.T.O WD - 4(2), Kolkata vs. M/S Martin Burn Construction Pvt Ltd., Kolkata

In the result, the appeal of the Revenue is dismissed

ITA 2154/KOL/2013[2006-07]Status: DisposedITAT Kolkata07 Dec 2018AY 2006-07

Bench: Sh. M.Balaganesh & Sh. S.S.Viswanethra Raviito, M/S. Martin Burn Vs Ward-4(2), P-7, Construction Pvt.Ltd., 1, Chowringhee Square, R.N.Mukherjee Road, Aayakar Bhavan, 8Th Kolkata-700001. Floor, Kolkata-700001. Pan-Aabch2152C (Appellant) (Respondent) Appellant By Sh. Saurabh Kumar, Addl.Cit, Sr. Dr Respondent By Sh. Arvind Agarwal, Advocate & Sh. Rajat Agarwal, Aca Date Of Hearing 18.09.2018 Date Of Pronouncement 07.12.2018 Order

Section 145(3)

…cord together with the two remand reports and come to the above conclusion in favour of the assessee. Further, it is observed that the CIT(A) placed reliance on the decision of Hon’ble Supreme Court in the case of Realest Buildings & Services Ltd. reported in 307 ITR 202 (SC). The relevant portion of the order of CIT(A is reproduced herein below:- 4.7. “In view of the above observation of A.O. and submissions made by the A.R. of the appellant by pursuing the materials on record the grounds Nos. 1 to 7 are decided as under: - a) Discrepancy of square meter being the basis of apportionment of expenditure as noted b…

The DCIT, Cochin vs. M/S. Creampacks(P) Ltd, Cochin

In the result, all the appeals filed by the revenue stand dismissed

ITA 608/COCH/2017[2012-13]Status: DisposedITAT Cochin28 Aug 2018AY 2012-13

Bench: S/Shri Chandra Poojari, Am & George George K., Jm I.T.A. No.608/Coch/2017 Assessment Year : 2012-13 Deputy Commissioner Of Vs. M/S. Cream Packs Private Ltd., Income-Tax, Circle-1(1), Kochi. 28/3030, Cheruparambath Road, Elamkulam, Kadavanthara, Kochi-682 020. [Pan:Aaacc 9368C]

…1 IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN BEFORE S/SHRI CHANDRA POOJARI, AM & GEORGE GEORGE K., JM I.T.A. No.608/Coch/2017 Assessment Year : 2012-13 Deputy Commissioner of Vs. M/s. Cream Packs Private Ltd., Income-tax, Circle-1(1), Kochi. 28/3030, Cheruparambath Road, Elamkulam, Kadavanthara, Kochi-682 020. [PAN:AAACC 9368C] (Revenue-Appellant) (Assessee-Respondent) Revenue by Smt. A.S. Bindhu, DR Assessee by Shri P.M. Veeramani, CA Date of hearing 28/08/2018 Date of pronouncement 28/08/2018 O R D E R Per CHANDRA POOJARI, ACCOUNTANT MEMBER: This appeal filed by the Revenue is direct…

ACIT, Cir.-26(1), Kolkata vs. M/S Future Distributors, Kolkata

In the result, the appeal of the Revenue is dismissed

ITA 269/KOL/2017[2010-2011]Status: DisposedITAT Kolkata22 Jun 2018AY 2010-2011

Bench: Shri P.M. Jagtap & Shri A.T. Varkey

Section 131Section 133A

…I.T.A. No 269/KOL/2017 Assessment year: 2010-2011 Page 1 of 31 IN THE INCOME TAX APPELLATE TRIBUNAL, KOLKATA ‘A’ BENCH, KOLKATA Before Shri P.M. Jagtap, Accountant Member and Shri A.T. Varkey, Judicial Member I.T.A. No. 269/KOL/2017 Assessment Year: 2010-2011 Assistant Commissioner of Income Tax,................................Appellant Circle-26(1), Kolkata, Aayakar Bhawan Dakshin, 2, Gariahat Road (South), Kolkata-700 068 -Vs.- M/s. Future Distributors,.....................................................Respondent P-46, Hide Road Extn., Brace Bridge, Taratalla, Kolkata-700 088 [PAN: AACFF 0828 R] Appeara…