CIT v. Tarnetar M/s. S.S. Landmarks Corpn

210 Taxmann 206High Court2012#12438 most cited
8

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2024.

Issues it is cited on

section 80ib(10)section 80ibscrutiny assessmentsection 80section 143(2)total incomebusinessdocument

Judgments citing CIT v. Tarnetar M/s. S.S. Landmarks Corpn

INCOME TAX OFFICER, PUNE vs. MS S S LANDMARKS, PUNE

In the result, both the appeals filed by the Revenue are dismissed

ITA 977/PUN/2023[2014-15]Status: DisposedITAT Pune19 Dec 2024AY 2014-15

Bench: Dr.Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita Nos.977 & 972/Pun/2023 "नधा"रण वष" / Assessment Years : 2014-15 & 2016-17 Income Tax Officer, Vs. M/S. S. S. Landmarks, Pune Unit U, Shakti Chamber, S.No.77-1/1A/1/3, Sangamwadi, Pune 411 003 Maharashtra Pan : Aadas1463K Appellant Respondent

For Appellant: Shri V.L. JainFor Respondent: Shri Arvind Desai
Section 143(2)Section 143(3)Section 250Section 801B(10)Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “B”, PUNE BEFORE DR.MANISH BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.977 & 972/PUN/2023 "नधा"रण वष" / Assessment Years : 2014-15 & 2016-17 Income Tax Officer, Vs. M/s. S. S. Landmarks, Pune Unit U, Shakti Chamber, S.No.77-1/1A/1/3, Sangamwadi, Pune 411 003 Maharashtra PAN : AADAS1463K Appellant Respondent Assessee by : Shri V.L. Jain Revenue by : Shri Arvind Desai Date of hearing : 12.11.2024 Date of pronouncement : 19.12.2024 आदेश / ORDER PER DR.MANISH BORAD, ACCOUNTANT MEMBER : These two appeals by the Revenue…

INCOME TAX OFFICER, WARD-2(2), PUNE, PUNE vs. MS S S LANDMARKS, PUNE

In the result, both the appeals filed by the Revenue are dismissed

ITA 972/PUN/2023[2016-17]Status: DisposedITAT Pune19 Dec 2024AY 2016-17

Bench: Dr.Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita Nos.977 & 972/Pun/2023 "नधा"रण वष" / Assessment Years : 2014-15 & 2016-17 Income Tax Officer, Vs. M/S. S. S. Landmarks, Pune Unit U, Shakti Chamber, S.No.77-1/1A/1/3, Sangamwadi, Pune 411 003 Maharashtra Pan : Aadas1463K Appellant Respondent

For Appellant: Shri V.L. JainFor Respondent: Shri Arvind Desai
Section 143(2)Section 143(3)Section 250Section 801B(10)Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “B”, PUNE BEFORE DR.MANISH BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.977 & 972/PUN/2023 "नधा"रण वष" / Assessment Years : 2014-15 & 2016-17 Income Tax Officer, Vs. M/s. S. S. Landmarks, Pune Unit U, Shakti Chamber, S.No.77-1/1A/1/3, Sangamwadi, Pune 411 003 Maharashtra PAN : AADAS1463K Appellant Respondent Assessee by : Shri V.L. Jain Revenue by : Shri Arvind Desai Date of hearing : 12.11.2024 Date of pronouncement : 19.12.2024 आदेश / ORDER PER DR.MANISH BORAD, ACCOUNTANT MEMBER : These two appeals by the Revenue…

ACIT-24(1), MUMBAI vs. M/S.ATUL PROPERTIES, MUMBAI

In the result, the appeals of revenue are dismissed

ITA 4394/MUM/2018[2011-12]Status: DisposedITAT Mumbai30 Jun 2022AY 2011-12

Bench: Shri Aby T. Varkey, Jm & Shri S. Rifaur Rahman, Am आयकर अपील सं/ I.T.A. Nos. 4393 & 4394/Mum/2018 (निर्धारण वर्ा / Assessment Years:2010-11 & 2011-12) Acit-24(1) बिधम/ M/S. Atul Properties Room No.604, Piramal 501-502, Trade Avenue, Off Vs. Chambers, Lalbaug, Parel, Suren Road, Western Express Mumbai-400012. Highway, Andheri (E), Mumbai-400093. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aamfa3756F (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue By: Shri Rajesh Damor (Dr) Assessee By: Shri Naresh Jain/Mahaveer Jain & Ms. Carmi Shroff सुनवाई की तारीख / Date Of Hearing: 13/05/2022 घोषणा की तारीख /Date Of Pronouncement: 30/06/2022 आदेश / O R D E R Per Aby T. Varkey, Jm: These Are Appeal Preferred By Revenue Against The Order Of The Ld. Cit(A)-36, Mumbai Dated 29.12.2017 For A.Y.2010-11 & 2011- 12 Respectively.

For Appellant: Shri Naresh Jain/Mahaveer Jain &For Respondent: Shri Rajesh Damor (DR)
Section 80Section 801B(10)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND SHRI S. RIFAUR RAHMAN, AM आयकर अपील सं/ I.T.A. Nos. 4393 & 4394/Mum/2018 (निर्धारण वर्ा / Assessment Years:2010-11 & 2011-12) ACIT-24(1) बिधम/ M/s. Atul Properties Room No.604, Piramal 501-502, Trade Avenue, Off Vs. Chambers, Lalbaug, Parel, Suren Road, Western Express Mumbai-400012. Highway, Andheri (E), Mumbai-400093. स्थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAMFA3756F (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue by: Shri Rajesh Damor (DR) Assessee by: Shri Naresh Jain/Mahaveer Jain & Ms. Carmi Shroff सुनवाई की…

ACIT-24(1), MUMBAI vs. M/S.ATUL PROPERTIES, MUMBAI

In the result, the appeals of revenue are dismissed

ITA 4393/MUM/2018[2010-11]Status: DisposedITAT Mumbai30 Jun 2022AY 2010-11

Bench: Shri Aby T. Varkey, Jm & Shri S. Rifaur Rahman, Am आयकर अपील सं/ I.T.A. Nos. 4393 & 4394/Mum/2018 (निर्धारण वर्ा / Assessment Years:2010-11 & 2011-12) Acit-24(1) बिधम/ M/S. Atul Properties Room No.604, Piramal 501-502, Trade Avenue, Off Vs. Chambers, Lalbaug, Parel, Suren Road, Western Express Mumbai-400012. Highway, Andheri (E), Mumbai-400093. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aamfa3756F (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue By: Shri Rajesh Damor (Dr) Assessee By: Shri Naresh Jain/Mahaveer Jain & Ms. Carmi Shroff सुनवाई की तारीख / Date Of Hearing: 13/05/2022 घोषणा की तारीख /Date Of Pronouncement: 30/06/2022 आदेश / O R D E R Per Aby T. Varkey, Jm: These Are Appeal Preferred By Revenue Against The Order Of The Ld. Cit(A)-36, Mumbai Dated 29.12.2017 For A.Y.2010-11 & 2011- 12 Respectively.

For Appellant: Shri Naresh Jain/Mahaveer Jain &For Respondent: Shri Rajesh Damor (DR)
Section 80Section 801B(10)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND SHRI S. RIFAUR RAHMAN, AM आयकर अपील सं/ I.T.A. Nos. 4393 & 4394/Mum/2018 (निर्धारण वर्ा / Assessment Years:2010-11 & 2011-12) ACIT-24(1) बिधम/ M/s. Atul Properties Room No.604, Piramal 501-502, Trade Avenue, Off Vs. Chambers, Lalbaug, Parel, Suren Road, Western Express Mumbai-400012. Highway, Andheri (E), Mumbai-400093. स्थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAMFA3756F (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue by: Shri Rajesh Damor (DR) Assessee by: Shri Naresh Jain/Mahaveer Jain & Ms. Carmi Shroff सुनवाई की…

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

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A”, NEW DELHI BEFORE SHRI S.V. MEHROTRA, ACCOUNTANT MEMBER AND SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER Assessment 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,…

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

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A”, NEW DELHI BEFORE SHRI S.V. MEHROTRA, ACCOUNTANT MEMBER AND SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER Assessment 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 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

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A”, NEW DELHI BEFORE SHRI S.V. MEHROTRA, ACCOUNTANT MEMBER AND SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER Assessment 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 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

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A”, NEW DELHI BEFORE SHRI S.V. MEHROTRA, ACCOUNTANT MEMBER AND SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER Assessment 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,…

CIT v. Tarnetar M/s. S.S. Landmarks Corpn (210 Taxmann 206) — Cited in 8 Judgments | BharatTax