CIT v. Shreenathji Constructions

255 CTR 415High Court#20228 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2017.

Judgments citing CIT v. Shreenathji Constructions

DCIT, NEW DELHI vs. M/S. ANSAL HOUSING & CONSTRUCTION LTD., NEW DELHI

Accordingly, the appeal of the Revenue for the assessment year 2006-07 is hereby allowed for statistical purposes

ITA 1576/DEL/2010[2006-07]Status: DisposedITAT Delhi28 Mar 2017AY 2006-07

Bench: Shri S.V. Mehrotra & Shri Sudhanshu Srivastavaassessment Year : 2004-05 Ansal Housing & Construction Acit, Central Circle-20, Ltd., New Delhi. Ugf-15, Indraprakash Bldg., Vs. 21, Barakhamba Road, New Delhi. Pan : Aaaca 0377 R (Appellant) (Respondent) Assessment Year : 2005-06 Ansal Housing & Construction Acit, Central Circle-20, Ltd., New Delhi. Ugf-15, Indraprakash Bldg., Vs. 21, Barakhamba Road, New Delhi. Pan : Aaaca 0377 R (Appellant) (Respondent) Assessment Year : 2005-06 Acit, Central Circle-20, Ansal Housing & Construction New Delhi. Ltd., Ugf-15, Indraprakash Bldg., Vs. 21, Barakhamba Road, New Delhi. Pan : Aaaca 0377 R (Appellant) (Respondent)

For Respondent: Shri S. K. Jain, Sr.DR
Section 143(3)Section 32Section 35DSection 80I

…ng the assessment year involving the claim of deduction as under :- • Brahma Associates v. JCIT 333 ITR 289 (Bom.) • CIT v. Jogani Constructions: 217 Taxman 95 (Bom. HC) • CIT v. Shreenathji Constructions: 220 Taxman 154 (Guj. HC) • Manan Corporation v. ACIT: 255 CTR 415 (Guj. HC) (A Y 2006-07) • ITO vs. Chheda Construction Co.: ITA No. 2764/Mum/2009 (Mum. Trib.) (A Y2005-06) • Bhumiraj Homes Ltd v Dy CIT: II ITR(Trib.) 699: (Mum) (Trib) • ITO v. Yash Developers: ITA Nos. 809/Mum/ 2011 & 3644/ Mum/2012 (Mum. Trib.) (AY 2007-08 & 2008-09) • DCIT v. M/s Shah Builders & Developers: ITA No. 6250/Mum12010 (AY 2007- 08…

THE ACIT.,, NEW DELHI vs. M/S. ANSAL HOUSING & CONSTRUCTION LTD.,, NEW DELHI

Accordingly, the appeal of the Revenue for the assessment year 2006-07 is hereby allowed for statistical purposes

ITA 1254/DEL/2009[2005-06]Status: DisposedITAT Delhi28 Mar 2017AY 2005-06

Bench: Shri S.V. Mehrotra & Shri Sudhanshu Srivastavaassessment Year : 2004-05 Ansal Housing & Construction Acit, Central Circle-20, Ltd., New Delhi. Ugf-15, Indraprakash Bldg., Vs. 21, Barakhamba Road, New Delhi. Pan : Aaaca 0377 R (Appellant) (Respondent) Assessment Year : 2005-06 Ansal Housing & Construction Acit, Central Circle-20, Ltd., New Delhi. Ugf-15, Indraprakash Bldg., Vs. 21, Barakhamba Road, New Delhi. Pan : Aaaca 0377 R (Appellant) (Respondent) Assessment Year : 2005-06 Acit, Central Circle-20, Ansal Housing & Construction New Delhi. Ltd., Ugf-15, Indraprakash Bldg., Vs. 21, Barakhamba Road, New Delhi. Pan : Aaaca 0377 R (Appellant) (Respondent)

For Respondent: Shri S. K. Jain, Sr.DR
Section 143(3)Section 32Section 35DSection 80I

…ng the assessment year involving the claim of deduction as under :- • Brahma Associates v. JCIT 333 ITR 289 (Bom.) • CIT v. Jogani Constructions: 217 Taxman 95 (Bom. HC) • CIT v. Shreenathji Constructions: 220 Taxman 154 (Guj. HC) • Manan Corporation v. ACIT: 255 CTR 415 (Guj. HC) (A Y 2006-07) • ITO vs. Chheda Construction Co.: ITA No. 2764/Mum/2009 (Mum. Trib.) (A Y2005-06) • Bhumiraj Homes Ltd v Dy CIT: II ITR(Trib.) 699: (Mum) (Trib) • ITO v. Yash Developers: ITA Nos. 809/Mum/ 2011 & 3644/ Mum/2012 (Mum. Trib.) (AY 2007-08 & 2008-09) • DCIT v. M/s Shah Builders & Developers: ITA No. 6250/Mum12010 (AY 2007- 08…

ANSAL HOUSING & CONSTRUCTION LTD,NEW DELHI vs. ACIT, NEW DELHI

Accordingly, the appeal of the Revenue for the assessment year 2006-07 is hereby allowed for statistical purposes

ITA 1248/DEL/2009[2005-06]Status: DisposedITAT Delhi28 Mar 2017AY 2005-06

Bench: Shri S.V. Mehrotra & Shri Sudhanshu Srivastavaassessment Year : 2004-05 Ansal Housing & Construction Acit, Central Circle-20, Ltd., New Delhi. Ugf-15, Indraprakash Bldg., Vs. 21, Barakhamba Road, New Delhi. Pan : Aaaca 0377 R (Appellant) (Respondent) Assessment Year : 2005-06 Ansal Housing & Construction Acit, Central Circle-20, Ltd., New Delhi. Ugf-15, Indraprakash Bldg., Vs. 21, Barakhamba Road, New Delhi. Pan : Aaaca 0377 R (Appellant) (Respondent) Assessment Year : 2005-06 Acit, Central Circle-20, Ansal Housing & Construction New Delhi. Ltd., Ugf-15, Indraprakash Bldg., Vs. 21, Barakhamba Road, New Delhi. Pan : Aaaca 0377 R (Appellant) (Respondent)

For Respondent: Shri S. K. Jain, Sr.DR
Section 143(3)Section 32Section 35DSection 80I

…ng the assessment year involving the claim of deduction as under :- • Brahma Associates v. JCIT 333 ITR 289 (Bom.) • CIT v. Jogani Constructions: 217 Taxman 95 (Bom. HC) • CIT v. Shreenathji Constructions: 220 Taxman 154 (Guj. HC) • Manan Corporation v. ACIT: 255 CTR 415 (Guj. HC) (A Y 2006-07) • ITO vs. Chheda Construction Co.: ITA No. 2764/Mum/2009 (Mum. Trib.) (A Y2005-06) • Bhumiraj Homes Ltd v Dy CIT: II ITR(Trib.) 699: (Mum) (Trib) • ITO v. Yash Developers: ITA Nos. 809/Mum/ 2011 & 3644/ Mum/2012 (Mum. Trib.) (AY 2007-08 & 2008-09) • DCIT v. M/s Shah Builders & Developers: ITA No. 6250/Mum12010 (AY 2007- 08…

ANSAL HOUSING & CONSTRUCTION LTD,NEW DELHI vs. ACIT CC-20, NEW DELHI

Accordingly, the appeal of the Revenue for the assessment year 2006-07 is hereby allowed for statistical purposes

ITA 3193/DEL/2008[2004-2005]Status: DisposedITAT Delhi28 Mar 2017AY 2004-2005

Bench: Shri S.V. Mehrotra & Shri Sudhanshu Srivastavaassessment Year : 2004-05 Ansal Housing & Construction Acit, Central Circle-20, Ltd., New Delhi. Ugf-15, Indraprakash Bldg., Vs. 21, Barakhamba Road, New Delhi. Pan : Aaaca 0377 R (Appellant) (Respondent) Assessment Year : 2005-06 Ansal Housing & Construction Acit, Central Circle-20, Ltd., New Delhi. Ugf-15, Indraprakash Bldg., Vs. 21, Barakhamba Road, New Delhi. Pan : Aaaca 0377 R (Appellant) (Respondent) Assessment Year : 2005-06 Acit, Central Circle-20, Ansal Housing & Construction New Delhi. Ltd., Ugf-15, Indraprakash Bldg., Vs. 21, Barakhamba Road, New Delhi. Pan : Aaaca 0377 R (Appellant) (Respondent)

For Respondent: Shri S. K. Jain, Sr.DR
Section 143(3)Section 32Section 35DSection 80I

…ng the assessment year involving the claim of deduction as under :- • Brahma Associates v. JCIT 333 ITR 289 (Bom.) • CIT v. Jogani Constructions: 217 Taxman 95 (Bom. HC) • CIT v. Shreenathji Constructions: 220 Taxman 154 (Guj. HC) • Manan Corporation v. ACIT: 255 CTR 415 (Guj. HC) (A Y 2006-07) • ITO vs. Chheda Construction Co.: ITA No. 2764/Mum/2009 (Mum. Trib.) (A Y2005-06) • Bhumiraj Homes Ltd v Dy CIT: II ITR(Trib.) 699: (Mum) (Trib) • ITO v. Yash Developers: ITA Nos. 809/Mum/ 2011 & 3644/ Mum/2012 (Mum. Trib.) (AY 2007-08 & 2008-09) • DCIT v. M/s Shah Builders & Developers: ITA No. 6250/Mum12010 (AY 2007- 08…

CIT v. Shreenathji Constructions (255 CTR 415) — Cited in 4 Judgments | BharatTax