CIT v. Sheth Developers (P) Ltd.

25 Taxmann.com 173High Court2012#2753 most cited

What is CIT v. Sheth Developers (P) Ltd. authority for?

Deduction under Chapter VIA of the Income-tax Act is not barred merely because unexplained money was found, provided the assessee can explain the source of such money.

43

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2017 to 2025.

Also referred to as

CIT v. Sheth Developers (P) Ltd. · section 69A · Chapter VIA deduction · unexplained money · source of income

Sections most often in play

Section 139Section 143(3)Section 153ASection 132Section 153CSection 154Section 270ASection 271(1)(C)
Read the full judgment

Issues it is cited on

section 80ib(10)section 80iundisclosed incomesection 80section 143prescribedsection 14section 143(3)indiabusiness

Judgments citing CIT v. Sheth Developers (P) Ltd.

Ajay Bakliwal, Kota vs. ACIT, Central Circle, Kota

In the result, the appeal of the assessee is allowed

ITA 1279/JPR/2024[2017-18]Status: DisposedITAT Jaipur11 Apr 2025AY 2017-18

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Sh. Rajendra Sisodia, AdvFor Respondent: Mrs. Anita Rinesh, JCIT-DR
Section 132(1)Section 139Section 143(3)Section 153ASection 154Section 270A

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, vk;dj vihy la-@ITA No. 1279/JP/2024 fu/kZkj.k o"kZ@Assessment Year : 2017-18 cuke Ajay Bakliwal ACIT, Vs. C 6 Vallabh Bari, Vallabh Bari, Central Circle, Kota Kota LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: ABZPB 7775 P vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Sh. Rajendra Sisodia, Adv. jktLo dh vksj ls@ Revenue by : Mrs. Ani…

Deputy Commissioner of Income Tax, Numgambakkam vs. Jsr Infra Developers Private Limited, Chennai

In the result, the appeal of the Revenue is dismissed

ITA 2232/CHNY/2024[2016-17]Status: DisposedITAT Chennai28 Feb 2025AY 2016-17

Bench: Shri Aby T. Varkey & Shri Jagadish

Section 139(1)Section 139(5)Section 153CSection 801ASection 80I

…आयकर अपीलीय अिधकरण, ‘ए’"यायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH: CHENNAI "ीएबीटी. वक", "ाियकसद" एवं एवं एवं एवं "ीजगदीश, लेखासद"केसम" BEFORE SHRI ABY T. VARKEY, JUDICIAL MEMBER AND SHRI JAGADISH, ACCOUNTANT MEMBER आयकरअपीलसं./ITA No.2232/Chny/2024 िनधा"रणवष"/Assessment Year: 2016-17 v. The DCIT, M/s.JSR Infra – Central Circle-2(4), Developers Pvt. Ltd., Chennai. No.4, 10A, East Cross Road, Gandhi Nagar, Vellore-632 006. [PAN: AADCJ 4440 P] (अपीलाथ"/Appellant) (""यथ"/Respondent) : अपीलाथ" क" ओर से/ Appellant by Ms.Swapna Nanu Ambatt, CIT for Mr. Nilay Baran Som, CIT : ""यथ" क" ओर से /Resp…

Asstt Commissioner of Income Tax Central Circle-3, Thane vs. M/S. Ameya Builders & Property Developers, Mumbai

ITA 2219/MUM/2022[2010-11]Status: DisposedITAT Mumbai26 Apr 2023AY 2010-11
For Appellant: Shri Subodh RatnaparkhiFor Respondent: Smt. R.M. Madhavi
Section 250Section 801B(10)

…B(10) of the Act in respect of the same. While arriving at the aforesaid conclusion, the CIT(A) has relied upon a number of decisions/judgments including judgment of the Hon’ble Bombay High Court in the case of CIT vs. Sheth Developers Private Limited: [2012] 254 CTR 127 (Bombay)[27-07- 2012] wherein it was held that while computing undisclosed income for block period as per Section 69A read with Section 158BB of the Act the assessee was entitled to claim deduction from its income under section 80-IB of the Act. The aforesaid judgment was relied upon by the Mumbai Bench of the Tribunal while allowing deduction un…

M/S. Ameya Builders & Property Developers, Mumbai vs. Asstt Commissioner of Income Tax Central Circle-3, Thane

ITA 1936/MUM/2022[2012-13]Status: DisposedITAT Mumbai26 Apr 2023AY 2012-13
For Appellant: Shri Subodh RatnaparkhiFor Respondent: Smt. R.M. Madhavi
Section 250Section 801B(10)

…B(10) of the Act in respect of the same. While arriving at the aforesaid conclusion, the CIT(A) has relied upon a number of decisions/judgments including judgment of the Hon’ble Bombay High Court in the case of CIT vs. Sheth Developers Private Limited: [2012] 254 CTR 127 (Bombay)[27-07- 2012] wherein it was held that while computing undisclosed income for block period as per Section 69A read with Section 158BB of the Act the assessee was entitled to claim deduction from its income under section 80-IB of the Act. The aforesaid judgment was relied upon by the Mumbai Bench of the Tribunal while allowing deduction un…

Ahcl Pel, Mumbai vs. Dy CIT -CC- 3(4), Mumbai

Appeal is allowed while Ground No

ITA 2011/MUM/2020[2012-13]Status: DisposedITAT Mumbai22 Jul 2022AY 2012-13
For Appellant: Shri Mayur KisnadwalaFor Respondent: Shri Soumendu Kumar Dash
Section 143(3)Section 801BSection 80I

…of Direct Taxes, decision of Pune Bench of the Tribunal in the case of M/s Surana MuthaBhansali Developers (P) Ltd Vs ACIT (ITA No. 2825/Pun/2017, 02.07.2021) and the judgment of the Hon‟ble Bombay High Court in the case of CIT Vs. Sheth Developers (P.) Ltd.: 25 Taxmann.com 173. 10. Per Contra, the Learned Departmental Representative supported the Assessment Order as he submitted that the fact that sale price for the flats was above the ready reckoner value adopted for computation of stamp duty is not sufficient. There was huge difference in the per square feet price of the flats. Owner of Flat ITA. No. 1859 & 2…

Dy CIT, Central Circle-3(4), Mumbai vs. M/S Ahcl Pel, Mumbai

Appeal is allowed while Ground No

ITA 1859/MUM/2020[2012-13]Status: DisposedITAT Mumbai22 Jul 2022AY 2012-13
For Appellant: Shri Mayur KisnadwalaFor Respondent: Shri Soumendu Kumar Dash
Section 143(3)Section 801BSection 80I

…of Direct Taxes, decision of Pune Bench of the Tribunal in the case of M/s Surana MuthaBhansali Developers (P) Ltd Vs ACIT (ITA No. 2825/Pun/2017, 02.07.2021) and the judgment of the Hon‟ble Bombay High Court in the case of CIT Vs. Sheth Developers (P.) Ltd.: 25 Taxmann.com 173. 10. Per Contra, the Learned Departmental Representative supported the Assessment Order as he submitted that the fact that sale price for the flats was above the ready reckoner value adopted for computation of stamp duty is not sufficient. There was huge difference in the per square feet price of the flats. Owner of Flat ITA. No. 1859 & 2…

Assistant Commissioner of Income-Tax vs. M/S. Namrata Developers Flora City, Pune

Accordingly uphold the CIT(A) foregoing directions granting proportionate section 80IB(10) deduction to the assessee. Ordered accordingly. These Revenue’s cross appeals in ITA No.1684 to 1687/PUN/2...

ITA 1687/PUN/2016[2013-14]Status: DisposedITAT Pune09 Jun 2022AY 2013-14

Bench: Shri S.S.Godara & Shri Dipak Pandurang Ripoteआयकरअपीलसं. / Ita No’S.1679 To 1682/Pun/2016 िनधा"रण वष" / Assessment Years: 2010-11 To 2013-14 M/S. Namrata Developers Flora The Deputy Commissioner Of City, Vs Income Tax, Central Circle-2(1), 592, Ravivar Peth, Talegaon- Pune. Dabhade, Taluka Maval, Pune – 410 506. Pan: Aaaan 4708 C Appellant/ Assessee Respondent /Revenue

Section 143(3)Section 153CSection 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 DIPAK PANDURANG RIPOTE, ACCOUNTANT MEMBER आयकरअपीलसं. / ITA No’s.1679 to 1682/PUN/2016 िनधा"रण वष" / Assessment Years: 2010-11 to 2013-14 M/s. Namrata Developers Flora The Deputy Commissioner of City, Vs Income Tax, Central Circle-2(1), 592, Ravivar Peth, Talegaon- Pune. Dabhade, Taluka Maval, Pune – 410 506. PAN: AAAAN 4708 C Appellant/ Assessee Respondent /Revenue आयकरअपीलसं. / ITA No’s.1684 to 1687/PUN/2016 िनधा"रण वष" / Assessment Years: 2010-11 to 2013-14 The Assistan…

Assistant Commissioner of Income-Tax vs. M/S. Namrata Developers Flora City, Pune

Accordingly uphold the CIT(A) foregoing directions granting proportionate section 80IB(10) deduction to the assessee. Ordered accordingly. These Revenue’s cross appeals in ITA No.1684 to 1687/PUN/2...

ITA 1684/PUN/2016[2010-11]Status: DisposedITAT Pune09 Jun 2022AY 2010-11

Bench: Shri S.S.Godara & Shri Dipak Pandurang Ripoteआयकरअपीलसं. / Ita No’S.1679 To 1682/Pun/2016 िनधा"रण वष" / Assessment Years: 2010-11 To 2013-14 M/S. Namrata Developers Flora The Deputy Commissioner Of City, Vs Income Tax, Central Circle-2(1), 592, Ravivar Peth, Talegaon- Pune. Dabhade, Taluka Maval, Pune – 410 506. Pan: Aaaan 4708 C Appellant/ Assessee Respondent /Revenue

Section 143(3)Section 153CSection 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 DIPAK PANDURANG RIPOTE, ACCOUNTANT MEMBER आयकरअपीलसं. / ITA No’s.1679 to 1682/PUN/2016 िनधा"रण वष" / Assessment Years: 2010-11 to 2013-14 M/s. Namrata Developers Flora The Deputy Commissioner of City, Vs Income Tax, Central Circle-2(1), 592, Ravivar Peth, Talegaon- Pune. Dabhade, Taluka Maval, Pune – 410 506. PAN: AAAAN 4708 C Appellant/ Assessee Respondent /Revenue आयकरअपीलसं. / ITA No’s.1684 to 1687/PUN/2016 िनधा"रण वष" / Assessment Years: 2010-11 to 2013-14 The Assistan…

Assistant Commissioner of Income-Tax vs. M/S. Namrata Developers Flora City, Pune

Accordingly uphold the CIT(A) foregoing directions granting proportionate section 80IB(10) deduction to the assessee. Ordered accordingly. These Revenue’s cross appeals in ITA No.1684 to 1687/PUN/2...

ITA 1686/PUN/2016[2012-13]Status: DisposedITAT Pune09 Jun 2022AY 2012-13

Bench: Shri S.S.Godara & Shri Dipak Pandurang Ripoteआयकरअपीलसं. / Ita No’S.1679 To 1682/Pun/2016 िनधा"रण वष" / Assessment Years: 2010-11 To 2013-14 M/S. Namrata Developers Flora The Deputy Commissioner Of City, Vs Income Tax, Central Circle-2(1), 592, Ravivar Peth, Talegaon- Pune. Dabhade, Taluka Maval, Pune – 410 506. Pan: Aaaan 4708 C Appellant/ Assessee Respondent /Revenue

Section 143(3)Section 153CSection 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 DIPAK PANDURANG RIPOTE, ACCOUNTANT MEMBER आयकरअपीलसं. / ITA No’s.1679 to 1682/PUN/2016 िनधा"रण वष" / Assessment Years: 2010-11 to 2013-14 M/s. Namrata Developers Flora The Deputy Commissioner of City, Vs Income Tax, Central Circle-2(1), 592, Ravivar Peth, Talegaon- Pune. Dabhade, Taluka Maval, Pune – 410 506. PAN: AAAAN 4708 C Appellant/ Assessee Respondent /Revenue आयकरअपीलसं. / ITA No’s.1684 to 1687/PUN/2016 िनधा"रण वष" / Assessment Years: 2010-11 to 2013-14 The Assistan…

Assistant Commissioner of Income-Tax vs. M/S. Namrata Developers Flora City, Pune

Accordingly uphold the CIT(A) foregoing directions granting proportionate section 80IB(10) deduction to the assessee. Ordered accordingly. These Revenue’s cross appeals in ITA No.1684 to 1687/PUN/2...

ITA 1685/PUN/2016[2011-12]Status: DisposedITAT Pune09 Jun 2022AY 2011-12

Bench: Shri S.S.Godara & Shri Dipak Pandurang Ripoteआयकरअपीलसं. / Ita No’S.1679 To 1682/Pun/2016 िनधा"रण वष" / Assessment Years: 2010-11 To 2013-14 M/S. Namrata Developers Flora The Deputy Commissioner Of City, Vs Income Tax, Central Circle-2(1), 592, Ravivar Peth, Talegaon- Pune. Dabhade, Taluka Maval, Pune – 410 506. Pan: Aaaan 4708 C Appellant/ Assessee Respondent /Revenue

Section 143(3)Section 153CSection 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 DIPAK PANDURANG RIPOTE, ACCOUNTANT MEMBER आयकरअपीलसं. / ITA No’s.1679 to 1682/PUN/2016 िनधा"रण वष" / Assessment Years: 2010-11 to 2013-14 M/s. Namrata Developers Flora The Deputy Commissioner of City, Vs Income Tax, Central Circle-2(1), 592, Ravivar Peth, Talegaon- Pune. Dabhade, Taluka Maval, Pune – 410 506. PAN: AAAAN 4708 C Appellant/ Assessee Respondent /Revenue आयकरअपीलसं. / ITA No’s.1684 to 1687/PUN/2016 िनधा"रण वष" / Assessment Years: 2010-11 to 2013-14 The Assistan…

M/S. Namrata Developers Flora City, Pune vs. Deputy Commissioner of Income-Tax

Accordingly uphold the CIT(A) foregoing directions granting proportionate section 80IB(10) deduction to the assessee. Ordered accordingly. These Revenue’s cross appeals in ITA No.1684 to 1687/PUN/2...

ITA 1682/PUN/2016[2013-04]Status: DisposedITAT Pune09 Jun 2022AY 2013-04

Bench: Shri S.S.Godara & Shri Dipak Pandurang Ripoteआयकरअपीलसं. / Ita No’S.1679 To 1682/Pun/2016 िनधा"रण वष" / Assessment Years: 2010-11 To 2013-14 M/S. Namrata Developers Flora The Deputy Commissioner Of City, Vs Income Tax, Central Circle-2(1), 592, Ravivar Peth, Talegaon- Pune. Dabhade, Taluka Maval, Pune – 410 506. Pan: Aaaan 4708 C Appellant/ Assessee Respondent /Revenue

Section 143(3)Section 153CSection 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 DIPAK PANDURANG RIPOTE, ACCOUNTANT MEMBER आयकरअपीलसं. / ITA No’s.1679 to 1682/PUN/2016 िनधा"रण वष" / Assessment Years: 2010-11 to 2013-14 M/s. Namrata Developers Flora The Deputy Commissioner of City, Vs Income Tax, Central Circle-2(1), 592, Ravivar Peth, Talegaon- Pune. Dabhade, Taluka Maval, Pune – 410 506. PAN: AAAAN 4708 C Appellant/ Assessee Respondent /Revenue आयकरअपीलसं. / ITA No’s.1684 to 1687/PUN/2016 िनधा"रण वष" / Assessment Years: 2010-11 to 2013-14 The Assistan…

M/S. Namrata Developers Flora City, Pune vs. Deputy Commissioner of Income-Tax

Accordingly uphold the CIT(A) foregoing directions granting proportionate section 80IB(10) deduction to the assessee. Ordered accordingly. These Revenue’s cross appeals in ITA No.1684 to 1687/PUN/2...

ITA 1681/PUN/2016[2012-13]Status: DisposedITAT Pune09 Jun 2022AY 2012-13

Bench: Shri S.S.Godara & Shri Dipak Pandurang Ripoteआयकरअपीलसं. / Ita No’S.1679 To 1682/Pun/2016 िनधा"रण वष" / Assessment Years: 2010-11 To 2013-14 M/S. Namrata Developers Flora The Deputy Commissioner Of City, Vs Income Tax, Central Circle-2(1), 592, Ravivar Peth, Talegaon- Pune. Dabhade, Taluka Maval, Pune – 410 506. Pan: Aaaan 4708 C Appellant/ Assessee Respondent /Revenue

Section 143(3)Section 153CSection 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 DIPAK PANDURANG RIPOTE, ACCOUNTANT MEMBER आयकरअपीलसं. / ITA No’s.1679 to 1682/PUN/2016 िनधा"रण वष" / Assessment Years: 2010-11 to 2013-14 M/s. Namrata Developers Flora The Deputy Commissioner of City, Vs Income Tax, Central Circle-2(1), 592, Ravivar Peth, Talegaon- Pune. Dabhade, Taluka Maval, Pune – 410 506. PAN: AAAAN 4708 C Appellant/ Assessee Respondent /Revenue आयकरअपीलसं. / ITA No’s.1684 to 1687/PUN/2016 िनधा"रण वष" / Assessment Years: 2010-11 to 2013-14 The Assistan…

M/S. Namrata Developers Flora City, Pune vs. Deputy Commissioner of Income-Tax

Accordingly uphold the CIT(A) foregoing directions granting proportionate section 80IB(10) deduction to the assessee. Ordered accordingly. These Revenue’s cross appeals in ITA No.1684 to 1687/PUN/2...

ITA 1680/PUN/2016[2011-12]Status: DisposedITAT Pune09 Jun 2022AY 2011-12

Bench: Shri S.S.Godara & Shri Dipak Pandurang Ripoteआयकरअपीलसं. / Ita No’S.1679 To 1682/Pun/2016 िनधा"रण वष" / Assessment Years: 2010-11 To 2013-14 M/S. Namrata Developers Flora The Deputy Commissioner Of City, Vs Income Tax, Central Circle-2(1), 592, Ravivar Peth, Talegaon- Pune. Dabhade, Taluka Maval, Pune – 410 506. Pan: Aaaan 4708 C Appellant/ Assessee Respondent /Revenue

Section 143(3)Section 153CSection 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 DIPAK PANDURANG RIPOTE, ACCOUNTANT MEMBER आयकरअपीलसं. / ITA No’s.1679 to 1682/PUN/2016 िनधा"रण वष" / Assessment Years: 2010-11 to 2013-14 M/s. Namrata Developers Flora The Deputy Commissioner of City, Vs Income Tax, Central Circle-2(1), 592, Ravivar Peth, Talegaon- Pune. Dabhade, Taluka Maval, Pune – 410 506. PAN: AAAAN 4708 C Appellant/ Assessee Respondent /Revenue आयकरअपीलसं. / ITA No’s.1684 to 1687/PUN/2016 िनधा"रण वष" / Assessment Years: 2010-11 to 2013-14 The Assistan…

M/S. Namrata Developers Flora City, Pune vs. Deputy Commissioner of Income-Tax

Accordingly uphold the CIT(A) foregoing directions granting proportionate section 80IB(10) deduction to the assessee. Ordered accordingly. These Revenue’s cross appeals in ITA No.1684 to 1687/PUN/2...

ITA 1679/PUN/2016[2010-11]Status: DisposedITAT Pune09 Jun 2022AY 2010-11

Bench: Shri S.S.Godara & Shri Dipak Pandurang Ripoteआयकरअपीलसं. / Ita No’S.1679 To 1682/Pun/2016 िनधा"रण वष" / Assessment Years: 2010-11 To 2013-14 M/S. Namrata Developers Flora The Deputy Commissioner Of City, Vs Income Tax, Central Circle-2(1), 592, Ravivar Peth, Talegaon- Pune. Dabhade, Taluka Maval, Pune – 410 506. Pan: Aaaan 4708 C Appellant/ Assessee Respondent /Revenue

Section 143(3)Section 153CSection 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 DIPAK PANDURANG RIPOTE, ACCOUNTANT MEMBER आयकरअपीलसं. / ITA No’s.1679 to 1682/PUN/2016 िनधा"रण वष" / Assessment Years: 2010-11 to 2013-14 M/s. Namrata Developers Flora The Deputy Commissioner of City, Vs Income Tax, Central Circle-2(1), 592, Ravivar Peth, Talegaon- Pune. Dabhade, Taluka Maval, Pune – 410 506. PAN: AAAAN 4708 C Appellant/ Assessee Respondent /Revenue आयकरअपीलसं. / ITA No’s.1684 to 1687/PUN/2016 िनधा"रण वष" / Assessment Years: 2010-11 to 2013-14 The Assistan…

NA vs. Andesh Sahakari Patpedhi Maryadit, Mumbai

Accordingly, the Ground of appeal No. 4 is dismissed in terms of our aforesaid observations

ITA 3239/MUM/2019[2014-15]Status: DisposedITAT Mumbai01 Oct 2021AY 2014-15

Bench: Shri Pramod Kumar () & Shri Ravish Sood () Navsandesh Sahakari Patpedhi Income Tax Officer, Maryadit, Chawl No. 13/2,3,4, Vs. Ward-21(2)(4), N.M. Joshi Marg, Lower Parel, Room No. 109, First Floor, Mumbai – 400 013 Piramal Chambers, Parel, Mumbai – 400 012 Pan No. Aadfn6130H (Assessee) (Revenue) Assessee By : Shri Ravindra Naik, A.R Revenue By : Shri Tharian Oommen, D.R Date Of Hearing : 23/09/2021 Date Of Pronouncement : 01/10/2021

For Appellant: Shri Ravindra Naik, A.RFor Respondent: Shri Tharian Oommen, D.R
Section 143(2)Section 143(3)Section 37Section 80PSection 80P(2)(a)Section 80P(2)(c)

…ome. In support of his aforesaid contention the ld. A.R had relied on the CBDT Circular No. 37/2016, dated 02.11.2016. Also, support was drawn by him from the judgments of the Hon‟ble High Court of Bombay in the case of CIT vs. Sheth Developer (P) Ltd. (2012) 254 CTR 127 (Bom) and CIT Vs Gem Plus Jewellery India Ltd. (2010) 330 ITR 175 (Bom). On a perusal of the CBDT Circular No. 37/2016, dated 02.11.2016, we find that the same reads as under: “Chapter VI-A of the Income-tax Act, 1961 ("the Act”), provides for deductions in respect of certain incomes. In computing the profits and gains of a business activity, th…

The ACIT, Central-2, Indore vs. Shri Mohanlal Chugh, Indore

In the result, the appeals of the Revenue for the A

ITA 239/IND/2017[2013-14]Status: DisposedITAT Indore23 Aug 2021AY 2013-14

Bench: Shri Rajpal Yadav Hon'Ble & Shri Manish Borad(Virtual Hearing)

…अपील"य अ"धकरण, इ"दौर "यायपीठ, इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI RAJPAL YADAV HON'BLE VICE PRESIDENT AND SHRI MANISH BORAD, ACCOUNTANT MEMBER (Virtual hearing) IT(SS)A Nos.267 & 268/Ind/2016 Assessment Years:2011-12 & 2012-13 ACIT, Central-2 Shri Mohanlal Chugh Indore Khasra No.84/3/5, Grand Exotica बनाम/ Near Agrawal Public School, Bicholi Vs. Mardana Road, Indore (Appellant) (Respondent) P.A. No.ADOPC2849Q Assessment Year:2013-14 ACIT, Central-2 Shri Mohanlal Chugh Indore Khasra No.84/3/5, Grand Exotica बनाम/ Near Agrawal Public School, Vs. Bicholi Mardana Road, In…

The ACIT, Central-2, Indore vs. M/S. Chugh Realty, Indore

In the result, the appeals of the Revenue for the A

ITA 238/IND/2017[2013-14]Status: DisposedITAT Indore23 Aug 2021AY 2013-14

Bench: Shri Rajpal Yadav Hon'Ble & Shri Manish Borad(Virtual Hearing)

…अपील"य अ"धकरण, इ"दौर "यायपीठ, इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI RAJPAL YADAV HON'BLE VICE PRESIDENT AND SHRI MANISH BORAD, ACCOUNTANT MEMBER (Virtual hearing) IT(SS)A Nos.267 & 268/Ind/2016 Assessment Years:2011-12 & 2012-13 ACIT, Central-2 Shri Mohanlal Chugh Indore Khasra No.84/3/5, Grand Exotica बनाम/ Near Agrawal Public School, Bicholi Vs. Mardana Road, Indore (Appellant) (Respondent) P.A. No.ADOPC2849Q Assessment Year:2013-14 ACIT, Central-2 Shri Mohanlal Chugh Indore Khasra No.84/3/5, Grand Exotica बनाम/ Near Agrawal Public School, Vs. Bicholi Mardana Road, In…

The ACIT, Central-2, Indore vs. Shri Nitesh Chugh, Indore

In the result, the appeals of the Revenue for the A

ITA 122/IND/2017[2013-14]Status: DisposedITAT Indore23 Aug 2021AY 2013-14

Bench: Shri Rajpal Yadav Hon'Ble & Shri Manish Borad(Virtual Hearing)

…अपील"य अ"धकरण, इ"दौर "यायपीठ, इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI RAJPAL YADAV HON'BLE VICE PRESIDENT AND SHRI MANISH BORAD, ACCOUNTANT MEMBER (Virtual hearing) IT(SS)A Nos.267 & 268/Ind/2016 Assessment Years:2011-12 & 2012-13 ACIT, Central-2 Shri Mohanlal Chugh Indore Khasra No.84/3/5, Grand Exotica बनाम/ Near Agrawal Public School, Bicholi Vs. Mardana Road, Indore (Appellant) (Respondent) P.A. No.ADOPC2849Q Assessment Year:2013-14 ACIT, Central-2 Shri Mohanlal Chugh Indore Khasra No.84/3/5, Grand Exotica बनाम/ Near Agrawal Public School, Vs. Bicholi Mardana Road, In…

Assistant Commissioner of Income-Tax, Kolhapur vs. Vijaykumar Rajaram Shah, Kolhapur

In the result, the appeal of the Revenue in ITA No

ITA 608/PUN/2016[2011-12]Status: DisposedITAT Pune26 Jun 2020AY 2011-12

Bench: Shri D. Karunakara Rao, Am & Shri S. S. Viswanethra Ravi, Jm Sl.

For Appellant: Shri Dr. P. Daniel, AdvFor Respondent: Shri B. Kishore
Section 132Section 132(4)Section 143(3)

…Officer discussed the same in para 14 of his order and distinguished the series of judgements relied on by the assessee. In fact, the Assessing Officer distinguished the Jurisdictional High Court’s judgement in the case of CIT vs. Sheth Developers Pvt. Ltd., 254 CTR 127. The Assessing Officer opined that this is case where the assessment was made u/s 153BC of the Act and not section 153A of the Act as in the assessee’s own case. In this case, the assessee made a claim of deduction u/s 80IB(10) of the Act in respect of the undisclosed income of the block period. Eventually, the Assessing Officer added the undiscl…

Assistant Commissioner of Income-Tax vs. Laxmi Civil Engineering Services Pvt. Ltd., Kolhapur

In the result, the appeal of the Revenue in ITA No

ITA 1247/PUN/2015[2011-12]Status: DisposedITAT Pune26 Jun 2020AY 2011-12

Bench: Shri D. Karunakara Rao, Am & Shri S. S. Viswanethra Ravi, Jm Sl.

For Appellant: Shri Dr. P. Daniel, AdvFor Respondent: Shri B. Kishore
Section 132Section 132(4)Section 143(3)

…Officer discussed the same in para 14 of his order and distinguished the series of judgements relied on by the assessee. In fact, the Assessing Officer distinguished the Jurisdictional High Court’s judgement in the case of CIT vs. Sheth Developers Pvt. Ltd., 254 CTR 127. The Assessing Officer opined that this is case where the assessment was made u/s 153BC of the Act and not section 153A of the Act as in the assessee’s own case. In this case, the assessee made a claim of deduction u/s 80IB(10) of the Act in respect of the undisclosed income of the block period. Eventually, the Assessing Officer added the undiscl…