CIT v. Shree PanchagangaSahakariSakharKarkhana Ltd.

Hi-Tech Estates & Promoters Pvt. Ltd., Bhubaneswar vs. ACIT, Circle-2(2), Bhubaneswar

In the result, appeal of the assessee is allowed for statistical purposes

…ver and above the registration price should be allowed as deduction u/s.37 of the Act. In support of his contention, the assessee placed reliance on the decision of Hon’ble Bombay High Court in the case of CIT vs. Shree PanchagangaSahakariSakharKarkhana Ltd., 250 ITR 772 (Bom). 11 Hi-tech Estates & Promoters (P) Ltd. 53. Ld D.R. on the other hand relied on the order of lower authorities. 54. We find that the CIT(A) confirmed the action of the Assessing Officer on the ground of alleged violation of section 40A(3) of the Act. However, the relevant details as to the date of payment on which payment in violation of…

Hi-Tech Estates & Promoters (P), Bhubaneswar vs. ACIT, Bhubaneswar

In the result, appeals filed by the assessee i

Bench: Shri N.S.Saini, Am & Shri Pavan Kumar Gadale, Jm आयकर अपील सं./Ita No.235&236/Ctk/2012 (धनधाारण वषा / Assessment Year :2007-2008 & 2008-2009) Acit, Circle-2(2), Bhubaneswar Vs. Hi-Tech Estates & Promoters (P) Ltd. A/170, Sahid Nagar, Bhubaneswar स्थायी लेखा सं./जीआइआर सं./ Pan/Gir No. : Aaach 9591 G (अपीलाथी /Appellant) (प्रत्यथी / Respondent) .. & आयकर अपील सं./Ita No.249&250/Ctk/2012 (धनधाारण वषा / Assessment Year :2007-2008 & 2008-2009) Hi-Tech Estates & Vs. Acit, Circle-2(2), Promoters (P) Ltd. A/170, Bhubaneswar Sahid Nagar, Bhubaneswar स्थायी लेखा सं./ Pan No. : Aaach 9591 G (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) राजस्व की ओर से /Revenue By : Shri A.K.Mohapatra, Citdr निर्ााररती की ओर से /Assessee By : Shri B.D.Ojha, Ar सुनवाई की तारीख / Date Of Hearing : 19/09/2017 घोषणा की तारीख/Date Of Pronouncement 21/09/2017 आदेश / O R D E R Per Shri N.S.Saini, Am: These Are Cross Appeals Filed By The Revenue & Assessee Against The Separate Orders Of The Cit(A)-Ii, Bhubaneswar All Dated 01.02.2012 For The Assessment Years 2007-08 & 2008-09. 2. Since The Issue & Facts Involved In These Appeals Are Interconnected, Therefore, They Are Being Heard & Disposed Off Together As Under. 3. In Assessee’S Appeal Grounds No.2 In The Assessment Year 2007- 08 & Ground No.2 In The Assessment Year 2008-09 Are Directed Against

…ver and above the registration price should be allowed as deduction u/s.37 of the Act. In support of his contention, the assessee placed reliance on the decision of Hon’ble Bombay High Court in the case of CIT vs. Shree PanchagangaSahakariSakharKarkhana Ltd., 250 ITR 772 (Bom). 53. Ld D.R. on the other hand relied on the order of lower authorities. 54. We find that the CIT(A) confirmed the action of the Assessing Officer on the ground of alleged violation of section 40A(3) of the Act. However, the relevant details as to the date of payment on which payment in violation of section 40A(3) was allegedly made by the…

ACIT, Bhubaneswar vs. Hi-Tech Estates & Promoters (P) Ltd, Bhubaneswar

In the result, appeals filed by the assessee i

Bench: Shri N.S.Saini, Am & Shri Pavan Kumar Gadale, Jm आयकर अपील सं./Ita No.235&236/Ctk/2012 (धनधाारण वषा / Assessment Year :2007-2008 & 2008-2009) Acit, Circle-2(2), Bhubaneswar Vs. Hi-Tech Estates & Promoters (P) Ltd. A/170, Sahid Nagar, Bhubaneswar स्थायी लेखा सं./जीआइआर सं./ Pan/Gir No. : Aaach 9591 G (अपीलाथी /Appellant) (प्रत्यथी / Respondent) .. & आयकर अपील सं./Ita No.249&250/Ctk/2012 (धनधाारण वषा / Assessment Year :2007-2008 & 2008-2009) Hi-Tech Estates & Vs. Acit, Circle-2(2), Promoters (P) Ltd. A/170, Bhubaneswar Sahid Nagar, Bhubaneswar स्थायी लेखा सं./ Pan No. : Aaach 9591 G (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) राजस्व की ओर से /Revenue By : Shri A.K.Mohapatra, Citdr निर्ााररती की ओर से /Assessee By : Shri B.D.Ojha, Ar सुनवाई की तारीख / Date Of Hearing : 19/09/2017 घोषणा की तारीख/Date Of Pronouncement 21/09/2017 आदेश / O R D E R Per Shri N.S.Saini, Am: These Are Cross Appeals Filed By The Revenue & Assessee Against The Separate Orders Of The Cit(A)-Ii, Bhubaneswar All Dated 01.02.2012 For The Assessment Years 2007-08 & 2008-09. 2. Since The Issue & Facts Involved In These Appeals Are Interconnected, Therefore, They Are Being Heard & Disposed Off Together As Under. 3. In Assessee’S Appeal Grounds No.2 In The Assessment Year 2007- 08 & Ground No.2 In The Assessment Year 2008-09 Are Directed Against

…ver and above the registration price should be allowed as deduction u/s.37 of the Act. In support of his contention, the assessee placed reliance on the decision of Hon’ble Bombay High Court in the case of CIT vs. Shree PanchagangaSahakariSakharKarkhana Ltd., 250 ITR 772 (Bom). 53. Ld D.R. on the other hand relied on the order of lower authorities. 54. We find that the CIT(A) confirmed the action of the Assessing Officer on the ground of alleged violation of section 40A(3) of the Act. However, the relevant details as to the date of payment on which payment in violation of section 40A(3) was allegedly made by the…

ACIT, Bhubaneswar vs. Rajdhani Systems & Estates (P) Ltd, Bhubaneswar

In the result, appeals filed by the assessee and revenue are allowed for statistical purposes

Bench: Shri N.S.Saini, Am & Shri Pavan Kumar Gadale, Jm आयकर अपीऱ सं./Ita No.232&233/Ctk/2012 (नििाारण वषा / Assessment Year :2007-2008 & 2008-2009) Acit, Circle-2(2), Bhubaneswar Vs. Rajdhani Systems &Estates (P) Ltd., A/170, Sahid Nagar, Bhubaneswar स्थायी लेखा सं./जीआइआर सं./ Pan/Gir No. : Aabcr 8271 L (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) .. & आयकर अपीऱ सं./Ita No.253&254/Ctk/2012 (नििाारण वषा / Assessment Year :2007-2008 & 2008-2009) Rajdhani Systems &Estates Vs. Acit, Circle-2(2), (P) Ltd., A/170, Sahid Bhubaneswar Nagar, Bhubaneswar स्थायी लेखा सं./ Pan No. : Aabcr 8271 L (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) .. राजस्व की ओर से /Revenue By : Shri A.K.Mohapatra, Citdr निर्ााररती की ओर से /Assessee By : Shri B.D.Ojha, Ar सुनवाई की तारीख / Date Of Hearing : 19/09/2017 घोषणा की तारीख/Date Of Pronouncement 21/09/2017 आदेश / O R D E R Per Shri N.S.Saini, Am: These Are Cross Appeals Filed By The Revenue & Assessee Against The Separate Orders Of The Cit(A)-Ii, Bhubaneswar All Dated 01.02.2012 For The Assessment Years 2007-08 & 2008-09. 2. Since The Issue & Facts Involved In These Appeals Are Interconnected, Therefore, They Are Being Heard & Disposed Off Together As Under.

…ver and above the registration price should be allowed as deduction u/s.37 of the Act. In support of his contention, the assessee placed reliance on the decision of Hon’ble Bombay High Court in the case of CIT vs. Shree PanchagangaSahakariSakharKarkhana Ltd., 250 ITR 772 (Bom). 53. Ld D.R. on the other hand relied on the order of lower authorities. 54. We find that the CIT(A) confirmed the action of the Assessing Officer on the ground of alleged violation of section 40A(3) of the Act. However, the relevant details as to the date of payment on which payment in violation of section 40A(3) was allegedly made by the…