CIT v. Satya Co. Ltd.

75 Taxmann 193High Court1994#4495 most cited

What is CIT v. Satya Co. Ltd. authority for?

The annual value fixed by municipal authorities can serve as a rational yardstick for determining the annual value of a property for income tax purposes, provided it bears a close proximity to the assessment year. Changes in circumstances that affect the annual value must be considered.

27

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2008 to 2024.

Also referred to as

CIT v. Satya Co. Ltd. · section 23 · annual value · municipal authorities · rational yardstick · assessment year · property income

Also reported as

140 CTR 569

Sections most often in play

Section 1961Section 22 of the Income Tax ActSection 23 of the Income Tax ActSection 23(1)(a) of the Income Tax ActSection 23(1)(b) of the Income Tax ActSection 25B of the Income Tax Act

Issues it is cited on

interest on interestannual valuesection 23companybusinessinterest

Judgments citing CIT v. Satya Co. Ltd.

ACIT-3(1)(1), MUMBAI vs. GENTEX MERCHANTS PVT. LTD., MUMBAI

Appeal of the revenue is partly allowed

ITA 196/MUM/2024[2017-18]Status: DisposedITAT Mumbai11 Jun 2024AY 2017-18

Bench: Ms Padmavathy S, Am & Shri Raj Kumar Chauhan, Jm

For Appellant: Shri Anuj Kisnadwala, CAFor Respondent: Shri Mahesh Parwani, Sr. DR

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE MS PADMAVATHY S, AM & SHRI RAJ KUMAR CHAUHAN, JM I.T.A. No. 196/Mum/2024 (Assessment Year: 2017-18) ACIT – 3(1)(1) Gentex Merchants Pvt. Ltd. Room No. 607, 6th Floor, 81, Maker Chambers-III, 223, Vs. Aayakar Bhawan, M.K. Road, Nariman Point, Mumbai-400021. Mumbai-400020. PAN : AABCG1491M Appellant) : Respondent) Appellant/Assessee by : Shri Anuj Kisnadwala, CA Revenue/Respondent by : Shri Mahesh Parwani, Sr. DR Date of Hearing : 05.06.2024 Date of Pronouncement : 11.06.2024 O R D E R Per Padmavathy S, AM: This appeal by the Revenue is against the order…

ACIT-3(1)(1), MUMBAI vs. M/S GEMTEX MERCHANTS PRIVATE LIMITED, MUMBAI

In the result, the appeal of the revenue is dismissed

ITA 1270/MUM/2023[2012-13]Status: DisposedITAT Mumbai20 Jul 2023AY 2012-13

Bench: Shri Aby T. Varkey, Jm & Shri Amarjit Singh, Am आयकर अपील सं/ I.T.A. No.1270/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2012-13) Acit-3(1)(1) बिधम/ M/S. Gentex Merchants Room No. 607, 6Th Floor, Pvt. Ltd. Vs. Aayakar Bhavan, M. K. 81, Maker Chambers-Iii, Road, Mumbai-400020. 223, Nariman Point, Mumbai-400021. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aabcg1491M (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Anuj Kisnadwala Revenue By: Dr. Kishor Dhule (Dr) सुनवाई की तारीख / Date Of Hearing: 04/07/2023 घोषणा की तारीख /Date Of Pronouncement: 20/07/2023 आदेश / O R D E R Per Aby T. Varkey, Jm: This Is An Appeal Preferred By The Revenue Against The Order Of The Ld. Commissioner Of Income Tax/Nfac, Delhi Dated 20.02.2023 For Assessment Year 2012-13. 2. The First Ground Of Appeal Of The Revenue Is Against The Action Of The Ld. Cit(A) Restricting The Annual Value Of The Property Let Out At Rs.1,20,00,000/- As Against Rs.14,14,94,120/- Determined By The Ao. 3. Brief Facts Are That The Assessee Company Had Filed Its Return Of Income For Ay. 2012-13 On 29.09.2012 Declaring A Total Loss Of (Rs.2,14,60,919/-). The Ao Noted That The Assessee Has Declared Income From Two Heads Of Income Viz. Income From House Property & Income From Business & Profession. & That The Assessee Company Owned A Residential Property At 22, Aurangazeb Road, New Delhi. & That The Assessee Has Let Out The Said Property On Rent Of Rs.1,20,00,000/- For The Year. Further The Assessee Also Charged A Fixed

For Appellant: Shri Anuj KisnadwalaFor Respondent: Dr. Kishor Dhule (DR)

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND SHRI AMARJIT SINGH, AM आयकर अपील सं/ I.T.A. No.1270/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2012-13) ACIT-3(1)(1) बिधम/ M/s. Gentex Merchants Room No. 607, 6th Floor, Pvt. Ltd. Vs. Aayakar Bhavan, M. K. 81, Maker Chambers-III, Road, Mumbai-400020. 223, Nariman Point, Mumbai-400021. स्थधयी लेखध सं./जीआइआर सं./PAN/GIR No. : AABCG1491M (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee by: Shri Anuj Kisnadwala Revenue by: Dr. Kishor Dhule (DR) सुनवाई की तारीख / Date of Hearing: 04/07/2023 घोषणा की तारीख /Date of…

ACIT-3(1)(1), MUMBAI vs. M/S GENTEX MERCHANTS PRIVATE LMITED, MUMBAI

ITA 853/MUM/2023[2014-2015]Status: DisposedITAT Mumbai05 Jul 2023AY 2014-2015
For Appellant: Shri Anuj KisnadwalaFor Respondent: Shri Dr. Kishor Dhule
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL "G" BENCH, MUMBAI SHRI B.R. BASKARAN, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER Assistant Commissioner of Income Tax – Circle-3(1)(1), Mumbai, Room No. 607, 6th Floor, Aayakar Bhavan, M.K. Road, Mumbai - 400020 …………… Assessee M/s Gentex Merchants Private Limited, Vs 81, Maker Chambers-III, 223, Nariman Point, Mumbai - 400021 [PAN:AABCG1491M] ……………. Respondent Appearance For the Assessee/Department : Shri Dr. Kishor Dhule For the Respondent/Assessee : Shri Anuj Kisnadwala Date : 22.06.2023 Conclusion of hearing : 05.07.2023 Pronouncement of order O R D E R Per Ra…

WENDY LESLIE PEREIRA,MUMBAI vs. ACIT-21(3), MUMBAI

In the result, the appeal is allowed for statistical purposes

ITA 7369/MUM/2018[2014-15]Status: DisposedITAT Mumbai20 Mar 2020AY 2014-15

Bench: Shri C.N. Prasad () & Shri N.K. Pradhan () Assessment Year: 2014-15

For Appellant: Mr. Mandar Vaidya, ARFor Respondent: Mr. Uday Bhaskar Jakke, DR
Section 143(3)Section 23Section 23(1)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G” MUMBAI BEFORE SHRI C.N. PRASAD (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2014-15 Wendy Leslie Pereira, ACIT-21(3), 2nd Floor, Leslico House Vs. Piramal Chambers, Parel, Bhavani Shankar Road, Dadar Mumbai-400012. West, Mumbai-400028. PAN No. ACWPP6401C Appellant Respondent Assessee by : Mr. Mandar Vaidya, AR Revenue by : Mr. Uday Bhaskar Jakke, DR Date of Hearing : 29/01/2020 Date of Pronouncement : 20/03/2020 ORDER PER N.K. PRADHAN, A.M. This is an appeal filed by the assessee. The relevant assessment year is 2014-15.…

SRI SANJIV DUA,KOLKATA vs. ACIT, CIRCLE-36, KOLKATA, KOLKATA

In the result, the appeal of the assessee is dismissed

ITA 1807/KOL/2016[2011-12]Status: DisposedITAT Kolkata01 Oct 2019AY 2011-12
For Appellant: Shri Amit Saraj, FCAFor Respondent: Shri Nicolas Murmu, Addl. CIT, DR
Section 143(3)

…I.T.A No.1807/Kol/2016 Sri Sanjiv Dua IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH: KOLKATA Before: Shri P. M. Jagtap, Vice President and Shri S.S. Viswanethra Ravi, Judicial Member I.T.A No.1807/Kol/2016 (Assessment Year: 2011-12) Sri Sanjiv Dua Appellant [PAN:ADVPD8606M] Vs ACIT, Circle-36, Kolkata Respondent For the Appellant : Shri Amit Saraj, FCA For the Respondent : Shri Nicolas Murmu, Addl. CIT, DR Date of hearing : 17.07.2019 Date of pronouncement : 01.10.2019 ORDER Shri S.S. Viswanethra Ravi, JM: This appeal by the assessee against the order dated 01.06.2016 passed by the Commissioner of Income T…

BLUEBERRY TRADING COMPANY P.LTD,MUMBAI vs. DCIT 3(1), MUMBAI

The appeal of the assessee is allowed for statistical purposes

ITA 4264/MUM/2016[2010-11]Status: DisposedITAT Mumbai10 May 2019AY 2010-11

Bench: Shri G.Manjunatha & Shri Ravish Soodblueberry Trading Company The Deputy Commissioner Of Income Pvt. Ltd., Tax-3(1) C/62, Vibgyor Towers, 9Th Floor, Aayakar Bhavan, M.K.Road, Bandra Kurla Complex, Vs. Mumbai-400020 Bandra (East), Mumbai-400 051

For Appellant: Shri Nitesh Joshi, A.RFor Respondent: S/Sh. Abi Rama Kartikiyen
Section 143(2)Section 143(3)Section 23(1)(a)Section 24

…t of the Hon’ble High Court of Bombay in the case of CIT Vs. Tip Top Typography (2014) 368 ITR 330 (Bom). The Hon’ble High Court in the aforesaid case had after referring to the view taken by the Hon’ble High Court of Calcutta in CIT vs. Satya Co. Ltd. (1997) 140 CTR 569 (Cal) had observed that ‘annual value’ fixed by the municipal authorities can be adopted as a rational yardstick, subject to the condition that the annual value fixed bears a close proximity with the assessment year in question in respect of which the assessment is to be made under the income tax laws. It was further observed that if there is a c…

DCIT, NEW DELHI vs. SH. MONI KUMAR SUBBA, NEW DELHI

In the result ground No. 2 of the appeal of the assessee is allowed

ITA 4038/DEL/2013[2006-07]Status: DisposedITAT Delhi12 Oct 2018AY 2006-07

Bench: Smt. Diva Singh & Shri O.P. Kantassessment Year: 2006-07 Dcit, Vs. Sh. Moni Kumar Subba, Central Circle-4, New Delhi Subba Farm House, 118, Village Sultanpur, Mehrauli, Gurgaon Road, Delhi Pan :Aasps1484J (Appellant) (Respondent) & Assessment Year: 2006-07 Shri. Moni Kumar Subba, Vs. Acit, Subba Farm House, 118, Central Circle-4, E-2, Ara Village Sultanpur, Mehrauli, Centre, Jhandewalan Extn., Gurgaon Road, Delhi New Delhi Pan :Aasps1484J (Appellant) (Respondent)

Section 143Section 2(22)(e)Section 2(47)Section 23Section 23(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘E’, NEW DELHI BEFORE SMT. DIVA SINGH, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER Assessment Year: 2006-07 DCIT, Vs. Sh. Moni Kumar Subba, Central Circle-4, New Delhi Subba Farm House, 118, Village Sultanpur, Mehrauli, Gurgaon Road, Delhi PAN :AASPS1484J (Appellant) (Respondent) And Assessment Year: 2006-07 Shri. Moni Kumar Subba, Vs. ACIT, Subba Farm House, 118, Central Circle-4, E-2, ARA Village Sultanpur, Mehrauli, Centre, Jhandewalan Extn., Gurgaon Road, Delhi New Delhi PAN :AASPS1484J (Appellant) (Respondent) Assessee by Sh. R.S. Singhvi, Adv. & S…

MONI KUMAR SUBBA,DELHI vs. ACIT, NEW DELHI

In the result ground No. 2 of the appeal of the assessee is allowed

ITA 3982/DEL/2013[2006-07]Status: DisposedITAT Delhi12 Oct 2018AY 2006-07

Bench: Smt. Diva Singh & Shri O.P. Kantassessment Year: 2006-07 Dcit, Vs. Sh. Moni Kumar Subba, Central Circle-4, New Delhi Subba Farm House, 118, Village Sultanpur, Mehrauli, Gurgaon Road, Delhi Pan :Aasps1484J (Appellant) (Respondent) & Assessment Year: 2006-07 Shri. Moni Kumar Subba, Vs. Acit, Subba Farm House, 118, Central Circle-4, E-2, Ara Village Sultanpur, Mehrauli, Centre, Jhandewalan Extn., Gurgaon Road, Delhi New Delhi Pan :Aasps1484J (Appellant) (Respondent)

Section 143Section 2(22)(e)Section 2(47)Section 23Section 23(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘E’, NEW DELHI BEFORE SMT. DIVA SINGH, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER Assessment Year: 2006-07 DCIT, Vs. Sh. Moni Kumar Subba, Central Circle-4, New Delhi Subba Farm House, 118, Village Sultanpur, Mehrauli, Gurgaon Road, Delhi PAN :AASPS1484J (Appellant) (Respondent) And Assessment Year: 2006-07 Shri. Moni Kumar Subba, Vs. ACIT, Subba Farm House, 118, Central Circle-4, E-2, ARA Village Sultanpur, Mehrauli, Centre, Jhandewalan Extn., Gurgaon Road, Delhi New Delhi PAN :AASPS1484J (Appellant) (Respondent) Assessee by Sh. R.S. Singhvi, Adv. & S…

S.P. CORPORATION,MUMBAI vs. A.C.I.T. RG. 11(1), MUMBAI

In the result, appeal of the assessee for the Assessment Years

ITA 6298/MUM/2012[2009-10]Status: DisposedITAT Mumbai16 May 2018AY 2009-10

Bench: Shri G.S. Pannu, Hon'Ble & Shri C.N. Prasad, Hon'Ble

For Appellant: Shri Perci PardiwalaFor Respondent: Shri V. Justin
Section 143(3)

…2747/MUM/2011 ITA.No. 6298 & 2626/MUM/2012 M/s. S.P. Corporation Corporation Act are in Pari Materia of Section 23 of the I.T. Act the Hon’ble High Court was inclined to accept the view of the Hon’ble Calcutta High Court in the case of CIT v. Satya Co. Ltd., [140 CTR 569] that in such circumstances the annual value fixed by the Municipal Value can be the rational yardstick. 14. The Ld. Counsel further referring to Page No. 62 of the Paper Book which is the certificate issued by the Bakhtavar (Colaba) Association of Apartment Owners stated that the rateable value in respect of Apartment No.302 owned by the assess…

S.P. CORPORATION,MUMBAI vs. A.C.I.T.RG.11(1), MUMBAI

In the result, appeal of the assessee for the Assessment Years

ITA 2626/MUM/2012[2008-09]Status: DisposedITAT Mumbai16 May 2018AY 2008-09

Bench: Shri G.S. Pannu, Hon'Ble & Shri C.N. Prasad, Hon'Ble

For Appellant: Shri Perci PardiwalaFor Respondent: Shri V. Justin
Section 143(3)

…2747/MUM/2011 ITA.No. 6298 & 2626/MUM/2012 M/s. S.P. Corporation Corporation Act are in Pari Materia of Section 23 of the I.T. Act the Hon’ble High Court was inclined to accept the view of the Hon’ble Calcutta High Court in the case of CIT v. Satya Co. Ltd., [140 CTR 569] that in such circumstances the annual value fixed by the Municipal Value can be the rational yardstick. 14. The Ld. Counsel further referring to Page No. 62 of the Paper Book which is the certificate issued by the Bakhtavar (Colaba) Association of Apartment Owners stated that the rateable value in respect of Apartment No.302 owned by the assess…

S.P. CORPORATION,MUMBAI vs. ASST CIT RG 11(1), MUMBAI

In the result, appeal of the assessee for the Assessment Years

ITA 6857/MUM/2011[2007-08]Status: DisposedITAT Mumbai16 May 2018AY 2007-08

Bench: Shri G.S. Pannu, Hon'Ble & Shri C.N. Prasad, Hon'Ble

For Appellant: Shri Perci PardiwalaFor Respondent: Shri V. Justin
Section 143(3)

…2747/MUM/2011 ITA.No. 6298 & 2626/MUM/2012 M/s. S.P. Corporation Corporation Act are in Pari Materia of Section 23 of the I.T. Act the Hon’ble High Court was inclined to accept the view of the Hon’ble Calcutta High Court in the case of CIT v. Satya Co. Ltd., [140 CTR 569] that in such circumstances the annual value fixed by the Municipal Value can be the rational yardstick. 14. The Ld. Counsel further referring to Page No. 62 of the Paper Book which is the certificate issued by the Bakhtavar (Colaba) Association of Apartment Owners stated that the rateable value in respect of Apartment No.302 owned by the assess…

ACIT 11(1), MUMBAI vs. S.P. CORPORATION, MUMBAI

In the result, appeal of the assessee for the Assessment Years

ITA 2747/MUM/2011[2004-05]Status: DisposedITAT Mumbai16 May 2018AY 2004-05

Bench: Shri G.S. Pannu, Hon'Ble & Shri C.N. Prasad, Hon'Ble

For Appellant: Shri Perci PardiwalaFor Respondent: Shri V. Justin
Section 143(3)

…2747/MUM/2011 ITA.No. 6298 & 2626/MUM/2012 M/s. S.P. Corporation Corporation Act are in Pari Materia of Section 23 of the I.T. Act the Hon’ble High Court was inclined to accept the view of the Hon’ble Calcutta High Court in the case of CIT v. Satya Co. Ltd., [140 CTR 569] that in such circumstances the annual value fixed by the Municipal Value can be the rational yardstick. 14. The Ld. Counsel further referring to Page No. 62 of the Paper Book which is the certificate issued by the Bakhtavar (Colaba) Association of Apartment Owners stated that the rateable value in respect of Apartment No.302 owned by the assess…

S.P CORPORATION,MUMBAI vs. ACIT RG 11(1), MUMBAI

In the result, appeal of the assessee for the Assessment Years

ITA 2596/MUM/2011[2006-07]Status: DisposedITAT Mumbai16 May 2018AY 2006-07

Bench: Shri G.S. Pannu, Hon'Ble & Shri C.N. Prasad, Hon'Ble

For Appellant: Shri Perci PardiwalaFor Respondent: Shri V. Justin
Section 143(3)

…2747/MUM/2011 ITA.No. 6298 & 2626/MUM/2012 M/s. S.P. Corporation Corporation Act are in Pari Materia of Section 23 of the I.T. Act the Hon’ble High Court was inclined to accept the view of the Hon’ble Calcutta High Court in the case of CIT v. Satya Co. Ltd., [140 CTR 569] that in such circumstances the annual value fixed by the Municipal Value can be the rational yardstick. 14. The Ld. Counsel further referring to Page No. 62 of the Paper Book which is the certificate issued by the Bakhtavar (Colaba) Association of Apartment Owners stated that the rateable value in respect of Apartment No.302 owned by the assess…

S.P CORPORATION,MUMBAI vs. ACIT RG 11(1), MUMBAI

In the result, appeal of the assessee for the Assessment Years

ITA 2595/MUM/2011[2004-05]Status: DisposedITAT Mumbai16 May 2018AY 2004-05

Bench: Shri G.S. Pannu, Hon'Ble & Shri C.N. Prasad, Hon'Ble

For Appellant: Shri Perci PardiwalaFor Respondent: Shri V. Justin
Section 143(3)

…2747/MUM/2011 ITA.No. 6298 & 2626/MUM/2012 M/s. S.P. Corporation Corporation Act are in Pari Materia of Section 23 of the I.T. Act the Hon’ble High Court was inclined to accept the view of the Hon’ble Calcutta High Court in the case of CIT v. Satya Co. Ltd., [140 CTR 569] that in such circumstances the annual value fixed by the Municipal Value can be the rational yardstick. 14. The Ld. Counsel further referring to Page No. 62 of the Paper Book which is the certificate issued by the Bakhtavar (Colaba) Association of Apartment Owners stated that the rateable value in respect of Apartment No.302 owned by the assess…

S.P CORPORATION,MUMBAI vs. ACIT RG 11(1), MUMBAI

In the result, appeal of the assessee for the Assessment Years

ITA 2594/MUM/2011[2003-04]Status: DisposedITAT Mumbai16 May 2018AY 2003-04

Bench: Shri G.S. Pannu, Hon'Ble & Shri C.N. Prasad, Hon'Ble

For Appellant: Shri Perci PardiwalaFor Respondent: Shri V. Justin
Section 143(3)

…2747/MUM/2011 ITA.No. 6298 & 2626/MUM/2012 M/s. S.P. Corporation Corporation Act are in Pari Materia of Section 23 of the I.T. Act the Hon’ble High Court was inclined to accept the view of the Hon’ble Calcutta High Court in the case of CIT v. Satya Co. Ltd., [140 CTR 569] that in such circumstances the annual value fixed by the Municipal Value can be the rational yardstick. 14. The Ld. Counsel further referring to Page No. 62 of the Paper Book which is the certificate issued by the Bakhtavar (Colaba) Association of Apartment Owners stated that the rateable value in respect of Apartment No.302 owned by the assess…

DCIT, CIR-6(1), KOLKATA, KOLKATA vs. M/S INDIA CITY PROPERTIES LTD., KOLKATA

In the result, the revenue’s appeal for A

ITA 1185/KOL/2015[2011-2012]Status: DisposedITAT Kolkata29 Nov 2017AY 2011-2012
Section 23

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH ‘A’, KOLKATA [Before Shri P.M. Jagtap, AM and Shri S.S. Viswanethra Ravi, JM] I.T.A. Nos. 1183 to 1185/Kol/2015 Assessment Years: 2009-10, 2010-2011 & 2011-12 DCIT, Circle – 6(1), Kolkata..............................…………………………………..Appellant Aayakar Bhawan, 6th Floor, Room No. 6/17, P-7, Chowringhee Square, Kolkata - 700069 M/s. Indian City Properties Ltd. ………………………………………………...............Respondent 25, Brabourne Road, Kolkata – 700 001 [PAN : AACCI5534L] Appearances by: Shri Sourav Kumar, Addl. CIT, appearing on behalf of the Revenue. Shri D.S. Damle, AR appea…

DCIT, CIR-6(1), KOLKATA, KOLKATA vs. M/S INDIA CITY PROPERTIES LTD., KOLKATA

In the result, the revenue’s appeal for A

ITA 1184/KOL/2015[2010-2011]Status: DisposedITAT Kolkata29 Nov 2017AY 2010-2011
Section 23

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH ‘A’, KOLKATA [Before Shri P.M. Jagtap, AM and Shri S.S. Viswanethra Ravi, JM] I.T.A. Nos. 1183 to 1185/Kol/2015 Assessment Years: 2009-10, 2010-2011 & 2011-12 DCIT, Circle – 6(1), Kolkata..............................…………………………………..Appellant Aayakar Bhawan, 6th Floor, Room No. 6/17, P-7, Chowringhee Square, Kolkata - 700069 M/s. Indian City Properties Ltd. ………………………………………………...............Respondent 25, Brabourne Road, Kolkata – 700 001 [PAN : AACCI5534L] Appearances by: Shri Sourav Kumar, Addl. CIT, appearing on behalf of the Revenue. Shri D.S. Damle, AR appea…

DCIT, CIR-6(1), KOLKATA, KOLKATA vs. M/S INDIA CITY PROPERTIES LTD., KOLKATA

In the result, the revenue’s appeal for A

ITA 1183/KOL/2015[2009-2010]Status: DisposedITAT Kolkata29 Nov 2017AY 2009-2010
Section 23

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH ‘A’, KOLKATA [Before Shri P.M. Jagtap, AM and Shri S.S. Viswanethra Ravi, JM] I.T.A. Nos. 1183 to 1185/Kol/2015 Assessment Years: 2009-10, 2010-2011 & 2011-12 DCIT, Circle – 6(1), Kolkata..............................…………………………………..Appellant Aayakar Bhawan, 6th Floor, Room No. 6/17, P-7, Chowringhee Square, Kolkata - 700069 M/s. Indian City Properties Ltd. ………………………………………………...............Respondent 25, Brabourne Road, Kolkata – 700 001 [PAN : AACCI5534L] Appearances by: Shri Sourav Kumar, Addl. CIT, appearing on behalf of the Revenue. Shri D.S. Damle, AR appea…

D.C.I.T., CIRCLE-2, GWALIOR vs. M/S PREM MOTORS PVT LTD., GWALIOR

The appeals of the department are dismissed

ITA 327/AGR/2014[2010-11]Status: DisposedITAT Agra16 Nov 2017AY 2010-11
Section 2(22)(e)Section 22Section 40A(2)(b)

…IN THE INCOME-TAX APPELLATE TRIBUNAL, AGRA BENCH, AGRA Before: Shri A.D. Jain, Judicial Member And Shri Dr. Mitha Lal Meena, Accountant Member ITA Nos. 322/Agra/2015 A.Ys: 2011-12 ACIT, Circle-2, vs. Prem Motors, Gwalior Kanwal Complex, A.G. Office Road, Gwalior. PAN : AABCP 2035 Q (Appellant) (Respondent) ITA Nos. 327/Agra/2014 A.Ys: 2010-11 DCIT, Circle-2, vs. Prem Motors, Gwalior Kanwal Complex, A.G. Office Road, Gwalior. PAN : AABCP 2035 Q (Appellant) (Respondent) Appellant by Shri Waseem Arshad, Sr. DR Respondent by Shri Mahesh Agarwal, CA Date of Hearing 23.10.2017 Date of Pronouncement 16.11.2017 ITA…

ITO 3(1)(2), MUMBAI vs. BOMBAY SEALINK BUILDERS P.LTD, MUMBAI

In the result, appeal of the Assessee is allowed for statistical purpose and Revenue’s appeals are dismissed

ITA 3118/MUM/2015[2002-03]Status: DisposedITAT Mumbai26 Apr 2017AY 2002-03

Bench: Shri C.N. Prasad & Shri Ashwani Taneja

For Appellant: Shri Vimal PunmiyaFor Respondent: Shri Rajat Mittal
Section 23(1)(a)

…आयकर अपीलीय अधिकरण " जी ” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G”, MUMBAI BEFORE SHRI C.N. PRASAD, JUDICIAL MEMBER AND SHRI ASHWANI TANEJA, ACCOUNTANT MEMBER ITA NO.3117/MUM/2015 : (A.Y : 2006-07) ITA NO.3118/MUM/2015 : (A.Y : 2002-03) ITO 3(1)(2) Vs. M/s Bombay Sealink Builders R.No.666/6668-A Pvt. Ltd 6th Floor, Aayakar Bhavan 121, Maker Chambers VI M.K.Road 2nd Floor, Nariman Point Mumbai – 400 020 Mumbai – 400 021 PAN : AAACB2701Q ITA NO.3596/MUM/2015 : (A.Y : 2002-03) M/s Bombay Sealink Builders Vs. ITO 3(1)(2) Pvt. Ltd R.No.666/6668-A 121, Maker Chambers VI 6th Floor, Aay…

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