CIT v. Smt. Najoo Dara Deboo

Aarti Sanjay Kadam, Mumbai vs. Income Tax Officer, Ward-2(1), Kalyan

In the result, the appeal filed by the assessee is allowed

Bench: Shri Saktijit Dey & Shri M.K. Aggarwalmrs. Aarti Sanjay Kadam Income Tax Officer-2(1) 163, Anand Smruti 2Nd Floor, Mohan Plaza Vs. Midc Road, Katrap Wayale Nagar, Khadakpada Badlapur 421503, Thane Kalyan (W), Thane Pan – Agcpk3781A Appellant Respondent

…IN THE INCOME TAX APPELLATE TRIBUNAL "A" Bench, Mumbai Before Shri Saktijit Dey, Judicial Member and Shri M.K. Aggarwal, Accountant Member Mrs. Aarti Sanjay Kadam Income Tax Officer-2(1) 163, Anand Smruti 2nd Floor, Mohan Plaza Vs. MIDC Road, Katrap Wayale Nagar, Khadakpada Badlapur 421503, Thane Kalyan (W), Thane PAN – AGCPK3781A Appellant Respondent Appellant by: Dr. P. Daniel Respondent by: Ms. N. Hemalatha Date of Hearing: 24.05.2018 Date of Pronouncement: 21.08.2018 O R D E R Per Saktijit Dey, JM This is an appeal by assessee against the order dated 14.11.2017 passed by the CIT(A)-3, Thane for A.Y. 201…

Ronak Marble Industries, Mumbai vs. ITO WD. 24(3)(4) (Erstwhile Known As Ward 20(2)(4)), Mumbai

Bench: Shri D.T.Garasia, Jm & Shri Rajesh Kumar, Am

…13 (B) dated 3.1.2014;= 2014] 46 taxmann.com 313 (Hyderabad – Trib) CIT V/s M/s Chemosyn Ltd in ITA No.361 of 2013 dated 11.2.2015 (C) (Bom HC); Voltas Ltd V/ (D) s ITO in ITA No.5330 and 5331/Mum/2009 order dated (E) 16.9.2016 CIT V/s Smt Najoo Dara Beboo -38 Taxmann.com 258 (All) (F) Nathulal V/s Phoolchand9Civil Appeal No.2345 of 1966 (G) (AIR 1970 Supreme Court 546 The ld.AR submitted that since 2008 no possession of 65% of the constructed area has been given to the assessee. The second plea raised by the ld. Counsel was that the provisions of section 50C of the Income Tax Act should not be applied to the…

ITO 24(3)(4), Mumbai vs. Ronak Marble Industries, Mumbai

Bench: Shri D.T.Garasia, Jm & Shri Rajesh Kumar, Am

…13 (B) dated 3.1.2014;= 2014] 46 taxmann.com 313 (Hyderabad – Trib) CIT V/s M/s Chemosyn Ltd in ITA No.361 of 2013 dated 11.2.2015 (C) (Bom HC); Voltas Ltd V/ (D) s ITO in ITA No.5330 and 5331/Mum/2009 order dated (E) 16.9.2016 CIT V/s Smt Najoo Dara Beboo -38 Taxmann.com 258 (All) (F) Nathulal V/s Phoolchand9Civil Appeal No.2345 of 1966 (G) (AIR 1970 Supreme Court 546 The ld.AR submitted that since 2008 no possession of 65% of the constructed area has been given to the assessee. The second plea raised by the ld. Counsel was that the provisions of section 50C of the Income Tax Act should not be applied to the…