CIT v. Shivalik Buildwell P Ltd.

40 Taxmann.com 219High Court2013#2667 most cited

What is CIT v. Shivalik Buildwell P Ltd. authority for?

Real estate developers' profits arise only upon the transfer of title, and advances received from customers cannot be treated as trading receipts in the year of receipt.

44

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2026.

Also referred to as

CIT v. Shivalik Buildwell · real estate developer · profit recognition · transfer of title · advances from customers · trading receipts · project completion method · section 145 · section 147 · section 148 · revenue recognition method

Also reported as

220 Taxmann 3

Sections most often in play

Section 147Section 148Section 145(3)Section 143(3)Section 151Section 142(1)Section 133ASection 143(2)

Issues it is cited on

project completion methodsection 145(2)section 145(1)on money receiptsection 2(7)section 132(2)section 132(1)(a)section 153(a)(1)section 250(1)section 45(2)section 199percentage completion method

Judgments citing CIT v. Shivalik Buildwell P Ltd.

ITO 1(1)(1)(5), Agra vs. Shanti Constructions, Agra

In the result, the appeal filed by revenue is dismissed

ITA 289/AGR/2017[2012-13]Status: DisposedITAT Agra16 May 2019AY 2012-13

Bench: Shri Sudhanshu Srivastava & Dr. Mitha Lal Meenaincome Tax Officer, Ward,1(1)(5), Vs.. M/S Shanti Constructions, Ug-13, Aayakar Bhawan, Agra Shanti Madhuvan Plaza, Delhi Gate, Agra (Appellant) (Pan: Aaufs3185N) (Respondent)

For Appellant: Sh. Pradeep K. Sahgal, Adv. & Sh. Utsav Sahgal, C.AFor Respondent: Shri Sunil Bajpai CIT DR
Section 143(3)Section 145(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL AGRA BENCH, AGRA BEFORE SHRI SUDHANSHU SRIVASTAVA JUDICIAL MEMBER AND DR. MITHA LAL MEENA, ACCOUNTANT MEMBER Income Tax Officer, Ward,1(1)(5), Vs.. M/s Shanti Constructions, UG-13, Aayakar Bhawan, Agra Shanti Madhuvan Plaza, Delhi Gate, Agra (Appellant) (PAN: AAUFS3185N) (Respondent) Revenue by: Shri Sunil Bajpai CIT DR. Assessee by: Sh. Pradeep K. Sahgal, Adv. & Sh. Utsav Sahgal, C.A. Date of Hearing 19.02.2019 Date of Pronouncement 16.05.2019 ORDER Per Dr. M. L. MEENA, AM. This appeal filed by the revenue is directed against the order dated 28.03.2017 passed by the Comm…

DCIT Circle-3 vs. Surjit Mukherjee, Ranchi

In the result, appeal of the revenue is dismissed

ITA 61/RAN/2017[2012-13]Status: DisposedITAT Ranchi26 Nov 2018AY 2012-13

Bench: Shri N.S.Saini & Shri Pavan Kumar Gadaleassessment Year : 2012-2013 Dcit, Circle-3, Ranchi Vs Surjit Mukherjee 73, North Office Para, Doranda, Ranchi-834002 Pan/Gir No. : Abgpm 4839 C (Appellant) .. Respondent Revenue By : Shri A.K.Mohanty, Jcit(Jr. Dr) Assessee By : Shri P.C.Paul, Ca Date Of Hearing : 22.11.2018 Date Of Pronouncement : 26.11.2018 O R D E R Per Pavan Kumar Gadale, Jm: The Revenue Has Filed This Appeal Against The Order Of Cit(A)

For Appellant: Shri P.C.Paul, CAFor Respondent: Shri A.K.Mohanty, JCIT(Jr. DR)
Section 143(3)Section 260A

…1 IN THE INCOME TAX APPELLATE TRIBUNAL, RANCHI BENCH, RANCHI BEFORE SHRI N.S.SAINI, ACCOUNTANT MEMBER & SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER Assessment Year : 2012-2013 DCIT, Circle-3, Ranchi vs Surjit Mukherjee 73, North Office Para, Doranda, Ranchi-834002 PAN/GIR No. : ABGPM 4839 C (Appellant) .. Respondent Revenue by : Shri A.K.Mohanty, JCIT(Jr. DR) Assessee by : Shri P.C.Paul, CA Date of Hearing : 22.11.2018 Date of Pronouncement : 26.11.2018 O R D E R Per Pavan Kumar Gadale, JM: The Revenue has filed this appeal against the order of CIT(A), Ranchi, dated 30.12.2016 in Appeal No.33/Ran/Oth/15-16,…

M/S Ashoka Hi-Tech Builders P. Ltd., Indore vs. The DCIT (Central)-1, Indore

In the result Ground No.1 and 2 of the assessee’s appeal for A

ITA 686/IND/2016[2013-14]Status: DisposedITAT Indore03 Aug 2018AY 2013-14

Bench: Shri Kul Bharat & Shri Manish Borad

Section 132Section 143(3)Section 145Section 153A

…Ashoka Hi-Tech Builders Pvt.Ltd ITA No.121/Ind/2016 &686/Ind/2016 आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER ITA No.121/Ind/2016 & 686/Ind/2016 Assessment Year: 2012-13& 2013-14 Ashoka Hi-Tech Builders Dy. Commissioner of P.Ltd, Indore Vs. Income Tax(Central)-I, Indore (Appellant) (Respondent ) PAN No.AAHCA5239R Revenue by Shri K.G. Goyal, Sr.DR Assessee by Shri P.M.Choudhari, Advocate Date of Hearing 26.6.2018 Date of 03.8.2018 Pronouncement O R D E R PER MANISH BORAD, AM…

D.C.I.T Cir - 2, Kolkata vs. M/S Amri Hospital Ltd, Kolkata

In the result, Revenue’s appeal is partly allowed for statistical purpose and that of assessee’s CO is allowed for statistical purpose

ITA 807/KOL/2013[2009-10]Status: DisposedITAT Kolkata22 Mar 2017AY 2009-10

Bench: Shri Aby.T Varkey & Shri Waseem Ahmed

Section 115JSection 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “B” KOLKATA Before Shri Aby.T Varkey, Judicial Member and Shri Waseem Ahmed, Accountant Member ITA No.807/Kol/2013 & C.O. No.01/Kol/2013 (a/o ITA No.807/Kol/2013) Assessment Year :2009-10 DCIT, Circle-2, Aayakar V/s. M/s Amri Hospital Ltd., Bhawan, P-7, Chowringhee 4 & 5, CIT Scheme LXXII, Square, Kolkata-700 069 Gariaha Road, Kolkata- 700 029 Amri Hospitals Ltd., 4 & 5, CIT Scheme LXXII, V/s. DCIT, Circle-2, Gariaha Road, Aayakar Bhawan, P-7, Kolkata-700 029 Chowringhee Square, [PAN No. AAECS 6786 N] Kolkata-69 अपीलाथ" /Appellant .. ""यथ"/Respondent Shri D.…