CIT v. Tip Top Typography

368 ITR 330High Court2014#614 most cited

What is CIT v. Tip Top Typography authority for?

For computing income from house property, the Annual Letting Value (ALV) cannot be arbitrarily estimated by the Assessing Officer, but must be determined based on the Municipal ratable value of the property.

161

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2015 to 2025.

Also referred to as

CIT v. Tip Top Typography · Section 23 · Section 23(1)(a) · annual letting value · ALV · notional rent · income from house property · municipal ratable value · estimated ALV · computation of annual value

Also reported as

48 Taxmann.com 191228 Taxmann 244

Sections most often in play

Section 23(1)(a)Section 14ASection 23Section 22Section 23(5)Section 23(1)(c)Section 250Section 8D
Read the full judgment

Issues it is cited on

section 23(1)(a)section 23(5)section 23(1)(c)section 23(1)annual letting valueannual valuesection 22section 23section 32disallowance under section 14aunexplained expendituresection 115jb

Judgments citing CIT v. Tip Top Typography

Laxmi Srichand Raheja, Mumbai vs. ITO 16(1)(1), Mumbai

In the result, both appeals of assessee are allowed in terms indicated hereinabove

ITA 1132/MUM/2013[2009-10]Status: DisposedITAT Mumbai01 Jun 2016AY 2009-10

Bench: Shri R.C.Sharma, Am & Shri Ram Lal Negi, Jm आमकय अऩीर सं./Ita No.1132/Mum/2013 (नििाारण वषा / Assessment Year :2009-2010) Laxmi Srichand Raheja, 4Th Vs. Ito-16(1)(1), Mumbai- Floor, Hari Bhavan, 64, 400007 Peddar Road, Mumbai- 400026 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aabpr 7656 Q (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./Ita No.1134/Mum/2013 (नििाारण वषा / Assessment Year :2009-2010) Asha Srichand Raheja, 4Th Vs. Ito-16(1)(1), Mumbai- Floor, Hari Bhavan, 64, 400007 Peddar Road, Mumbai- 400026 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aabpr 7655 P (अऩीराथी /Appellant) (प्रत्मथी / Respondent) ..

For Appellant: Apurva R. ShahFor Respondent: Shri Maurya Pratap
Section 143(3)Section 37Section 41(1)

…puting ALV at 6% of the property value. We do not find any merit in the AO’s action and the matter is restored back to the file of AO for computing ALV as per the guidelines laid down by the Hon’ble jurisdictional High Court in the case of Tip Top Typography, 368 ITR 330. We direct accordingly. 8. In the result, both appeals of assessee are allowed in terms indicated hereinabove. Order pronounced in the open court on this 01/06/ 2016. (RAM LAL NEGI) (R.C.SHARMA) न्यानयक सदस्य / JUDICIAL MEMBER ऱेखा सदस्य / ACCOUNTANT MEMBER भुंफई Mumbai; ददनांक Dated 01/06/2016 प्र.कु.मभ/pkm, नन.स/ PS आदेश की प्रनिलऱपप अग्रेपषि/…

Can Properties P.Ltd, Mumbai vs. ITO 8(1)(2), Mumbai

In the result, appeal filed by the assessee is allowed for statistical purpose

ITA 7294/MUM/2013[2010-11]Status: DisposedITAT Mumbai25 May 2016AY 2010-11

Bench: Shri D.Karunakara Rao & Shri Pawan Singhassessment Year: 2010-2011 Can Properties Private Ltd. Ito Ward 8(1)(2), 24, 2Nd Floor, Thosar Wadi, Hanuman Mumbai. Road No.1 Nr Shiv Leela Hotel, Vs. Vile Parle (East), Mumbai-400057. Pan: Aadcc7832L (Appellant) (Respondent)

For Appellant: Shri Anil Sathe (AR)For Respondent: Shri Ravindra Sindhe (DR)
Section 22Section 23Section 23(1)Section 23(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL,MUMBAI BENCH “C”, MUMBAI BEFORE SHRI D.KARUNAKARA RAO, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER Assessment Year: 2010-2011 Can Properties Private Ltd. ITO Ward 8(1)(2), 24, 2nd Floor, Thosar Wadi, Hanuman Mumbai. Road No.1 Nr Shiv Leela Hotel, Vs. Vile Parle (East), Mumbai-400057. PAN: AADCC7832L (Appellant) (Respondent) Assessee by : Shri Anil Sathe (AR) Revenue by : Shri Ravindra Sindhe (DR) Date of hearing : 24.02.2015 Date of Order : 25.05.2016 O R D E R PER PAWAN SINGH, JM: 1. The present appeal is filed by the assessee against the order of CIT(A)-1…

Ranjit H. Bhavnani, Mumbai vs. DCIT 3(3), Mumbai

In the result, appeals of the assessee are allowed for statistical purposes

ITA 3698/MUM/2012[2007-08]Status: DisposedITAT Mumbai31 Mar 2016AY 2007-08

Bench: Shri R.C.Sharma, Am & Shri Ram Lal Negi, Jm आमकय अऩीर सं./Ita Nos.8413 To 8415/Mum/2011 (नििाारण वषा / Assessment Years :2003-04, 2004-05 & 2008-09) Smt. Mala Ranjit Bhavnani, 3, Vs. Ito-12(2)(2), Mumbai-20 Buckley Court, 5, Wodhouse Road, Mumbai-400001 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aafpb 1108 B (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./Ita No.3698/Mum/2012 (नििाारण वषा / Assessment Year :2007-008) Ranjit H. Bhavnani, 3, Buckley Vs. Dcit-3(3) Mumbai-20 Court, 5, Wodhouse Road, Mumbai-400001 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aacpb 8459 L (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. ननधाारयती की ओर से /Assessee By : Shri Nitesh Joshi याजस्व की ओर से /Revenue By : Shri Peeyush Sonkar सुनवाई की तायीख / Date Of Hearing : 09/12/2015 घोषणा की तायीख/Date Of Pronouncement 31/03/2016 आदेश / O R D E R Per R.C.Sharma (A.M): These Are The Appeals Filed By The Assessee Against The Order Of Cit(A), Mumbai, For The Assessment Years 2003-04, 2004-05, 2007-08 & 2008-09, In The Matter Of Order Passed U/S.143(3) Of The I.T.Act. 2. Common Grounds Have Been Taken By The Assessee In All The Years Under Consideration, Therefore, All The Appeals Were Heard & Are Now

For Appellant: Shri Nitesh JoshiFor Respondent: Shri Peeyush Sonkar
Section 143Section 143(1)Section 143(3)Section 148Section 23

…ave taken the actual rent received by the assessee or the municipal ratable value for determining ALV of housing. Strong 7 ITA Nos.8413-8415/11 & 3698/12 reliance was also placed on the decision of Hon’ble Bombay High Court in the case of Tip Top Typography, 368 ITR 30 to contend that general principles were laid down by the Hon’ble High Court for determining the annual letting value which had not been adhered to by the lower authorities. 7. On the other hand, ld. DR placed reliance in the case of Hercules Hoists Ltd., 22 ITR(T) 527. 8. We have considered rival contentions and carefully gone through the orders o…

Mala Ranjit Bhavnani, Mumbai vs. ITO 12(2)(2), Mumbai

In the result, appeals of the assessee are allowed for statistical purposes

ITA 8415/MUM/2011[2008-09]Status: DisposedITAT Mumbai31 Mar 2016AY 2008-09

Bench: Shri R.C.Sharma, Am & Shri Ram Lal Negi, Jm आमकय अऩीर सं./Ita Nos.8413 To 8415/Mum/2011 (नििाारण वषा / Assessment Years :2003-04, 2004-05 & 2008-09) Smt. Mala Ranjit Bhavnani, 3, Vs. Ito-12(2)(2), Mumbai-20 Buckley Court, 5, Wodhouse Road, Mumbai-400001 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aafpb 1108 B (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./Ita No.3698/Mum/2012 (नििाारण वषा / Assessment Year :2007-008) Ranjit H. Bhavnani, 3, Buckley Vs. Dcit-3(3) Mumbai-20 Court, 5, Wodhouse Road, Mumbai-400001 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aacpb 8459 L (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. ननधाारयती की ओर से /Assessee By : Shri Nitesh Joshi याजस्व की ओर से /Revenue By : Shri Peeyush Sonkar सुनवाई की तायीख / Date Of Hearing : 09/12/2015 घोषणा की तायीख/Date Of Pronouncement 31/03/2016 आदेश / O R D E R Per R.C.Sharma (A.M): These Are The Appeals Filed By The Assessee Against The Order Of Cit(A), Mumbai, For The Assessment Years 2003-04, 2004-05, 2007-08 & 2008-09, In The Matter Of Order Passed U/S.143(3) Of The I.T.Act. 2. Common Grounds Have Been Taken By The Assessee In All The Years Under Consideration, Therefore, All The Appeals Were Heard & Are Now

For Appellant: Shri Nitesh JoshiFor Respondent: Shri Peeyush Sonkar
Section 143Section 143(1)Section 143(3)Section 148Section 23

…ave taken the actual rent received by the assessee or the municipal ratable value for determining ALV of housing. Strong 7 ITA Nos.8413-8415/11 & 3698/12 reliance was also placed on the decision of Hon’ble Bombay High Court in the case of Tip Top Typography, 368 ITR 30 to contend that general principles were laid down by the Hon’ble High Court for determining the annual letting value which had not been adhered to by the lower authorities. 7. On the other hand, ld. DR placed reliance in the case of Hercules Hoists Ltd., 22 ITR(T) 527. 8. We have considered rival contentions and carefully gone through the orders o…

Mala Ranjit Bhavnani, Mumbai vs. ITO 12(2)(2), Mumbai

In the result, appeals of the assessee are allowed for statistical purposes

ITA 8414/MUM/2011[2004-05]Status: DisposedITAT Mumbai31 Mar 2016AY 2004-05

Bench: Shri R.C.Sharma, Am & Shri Ram Lal Negi, Jm आमकय अऩीर सं./Ita Nos.8413 To 8415/Mum/2011 (नििाारण वषा / Assessment Years :2003-04, 2004-05 & 2008-09) Smt. Mala Ranjit Bhavnani, 3, Vs. Ito-12(2)(2), Mumbai-20 Buckley Court, 5, Wodhouse Road, Mumbai-400001 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aafpb 1108 B (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./Ita No.3698/Mum/2012 (नििाारण वषा / Assessment Year :2007-008) Ranjit H. Bhavnani, 3, Buckley Vs. Dcit-3(3) Mumbai-20 Court, 5, Wodhouse Road, Mumbai-400001 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aacpb 8459 L (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. ननधाारयती की ओर से /Assessee By : Shri Nitesh Joshi याजस्व की ओर से /Revenue By : Shri Peeyush Sonkar सुनवाई की तायीख / Date Of Hearing : 09/12/2015 घोषणा की तायीख/Date Of Pronouncement 31/03/2016 आदेश / O R D E R Per R.C.Sharma (A.M): These Are The Appeals Filed By The Assessee Against The Order Of Cit(A), Mumbai, For The Assessment Years 2003-04, 2004-05, 2007-08 & 2008-09, In The Matter Of Order Passed U/S.143(3) Of The I.T.Act. 2. Common Grounds Have Been Taken By The Assessee In All The Years Under Consideration, Therefore, All The Appeals Were Heard & Are Now

For Appellant: Shri Nitesh JoshiFor Respondent: Shri Peeyush Sonkar
Section 143Section 143(1)Section 143(3)Section 148Section 23

…ave taken the actual rent received by the assessee or the municipal ratable value for determining ALV of housing. Strong 7 ITA Nos.8413-8415/11 & 3698/12 reliance was also placed on the decision of Hon’ble Bombay High Court in the case of Tip Top Typography, 368 ITR 30 to contend that general principles were laid down by the Hon’ble High Court for determining the annual letting value which had not been adhered to by the lower authorities. 7. On the other hand, ld. DR placed reliance in the case of Hercules Hoists Ltd., 22 ITR(T) 527. 8. We have considered rival contentions and carefully gone through the orders o…

Mala Ranjit Bhavnani, Mumbai vs. ITO 12(2)(2), Mumbai

In the result, appeals of the assessee are allowed for statistical purposes

ITA 8413/MUM/2011[2003-04]Status: DisposedITAT Mumbai31 Mar 2016AY 2003-04

Bench: Shri R.C.Sharma, Am & Shri Ram Lal Negi, Jm आमकय अऩीर सं./Ita Nos.8413 To 8415/Mum/2011 (नििाारण वषा / Assessment Years :2003-04, 2004-05 & 2008-09) Smt. Mala Ranjit Bhavnani, 3, Vs. Ito-12(2)(2), Mumbai-20 Buckley Court, 5, Wodhouse Road, Mumbai-400001 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aafpb 1108 B (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./Ita No.3698/Mum/2012 (नििाारण वषा / Assessment Year :2007-008) Ranjit H. Bhavnani, 3, Buckley Vs. Dcit-3(3) Mumbai-20 Court, 5, Wodhouse Road, Mumbai-400001 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aacpb 8459 L (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. ननधाारयती की ओर से /Assessee By : Shri Nitesh Joshi याजस्व की ओर से /Revenue By : Shri Peeyush Sonkar सुनवाई की तायीख / Date Of Hearing : 09/12/2015 घोषणा की तायीख/Date Of Pronouncement 31/03/2016 आदेश / O R D E R Per R.C.Sharma (A.M): These Are The Appeals Filed By The Assessee Against The Order Of Cit(A), Mumbai, For The Assessment Years 2003-04, 2004-05, 2007-08 & 2008-09, In The Matter Of Order Passed U/S.143(3) Of The I.T.Act. 2. Common Grounds Have Been Taken By The Assessee In All The Years Under Consideration, Therefore, All The Appeals Were Heard & Are Now

For Appellant: Shri Nitesh JoshiFor Respondent: Shri Peeyush Sonkar
Section 143Section 143(1)Section 143(3)Section 148Section 23

…ave taken the actual rent received by the assessee or the municipal ratable value for determining ALV of housing. Strong 7 ITA Nos.8413-8415/11 & 3698/12 reliance was also placed on the decision of Hon’ble Bombay High Court in the case of Tip Top Typography, 368 ITR 30 to contend that general principles were laid down by the Hon’ble High Court for determining the annual letting value which had not been adhered to by the lower authorities. 7. On the other hand, ld. DR placed reliance in the case of Hercules Hoists Ltd., 22 ITR(T) 527. 8. We have considered rival contentions and carefully gone through the orders o…

ACIT 11(1), Mumbai vs. Satish B Kaushik, Mumbai

In the result, the appeal filed by the assessee in ITA N0

ITA 5601/MUM/2012[2008-09]Status: DisposedITAT Mumbai25 Feb 2016AY 2008-09

Bench: Shri Saktijit Dey & Shri Ramit Kocharआयकर अपील सं./I.T.A. No. 4832/Mum/2012 ("नधा"रण वष" / Assessment Year : 2008-09) Mr. Satish B. Kaushik, बनाम/ The Asst. Commissioner Of 803-04, A Wing, Income Tax – 11(1), V. Raj Classique Chs Ltd Yari Aayakar Bhavan, Road, Mumbai. Versova, Andheri (West), Mumbai. "थायी लेखा सं./Pan : Aampk1640E .. (अपीलाथ" /Appellant) (""यथ" / Respondent)

For Respondent: Shri Rakesh Ranjan (D.R.)
Section 143(2)Section 143(3)Section 36(1)(vii)Section 36(2)

…आयकर अपील"य अ"धकरण “E” "यायपीठ मुंबई म"। BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. No. 4832/Mum/2012 ("नधा"रण वष" / Assessment Year : 2008-09) Mr. Satish B. Kaushik, बनाम/ The Asst. Commissioner of 803-04, A Wing, Income Tax – 11(1), v. Raj Classique CHS Ltd Yari Aayakar Bhavan, Road, Mumbai. Versova, Andheri (West), Mumbai. "थायी लेखा सं./PAN : AAMPK1640E .. (अपीलाथ" /Appellant) (""यथ" / Respondent) आयकर अपील सं./I.T.A. No. 5601/Mum/2012 ("नधा"रण वष" / Assessment Year : 2008-09) The Asst. Commissioner of बनाम/ Mr. Satish B. Kaushik, Income Tax – 1…

Satish B. Kaushik, Mumbai vs. Asst CIT 11(1), Mumbai

In the result, the appeal filed by the assessee in ITA N0

ITA 4832/MUM/2012[2008-09]Status: DisposedITAT Mumbai25 Feb 2016AY 2008-09

Bench: Shri Saktijit Dey & Shri Ramit Kocharआयकर अपील सं./I.T.A. No. 4832/Mum/2012 ("नधा"रण वष" / Assessment Year : 2008-09) Mr. Satish B. Kaushik, बनाम/ The Asst. Commissioner Of 803-04, A Wing, Income Tax – 11(1), V. Raj Classique Chs Ltd Yari Aayakar Bhavan, Road, Mumbai. Versova, Andheri (West), Mumbai. "थायी लेखा सं./Pan : Aampk1640E .. (अपीलाथ" /Appellant) (""यथ" / Respondent)

For Respondent: Shri Rakesh Ranjan (D.R.)
Section 143(2)Section 143(3)Section 36(1)(vii)Section 36(2)

…आयकर अपील"य अ"धकरण “E” "यायपीठ मुंबई म"। BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. No. 4832/Mum/2012 ("नधा"रण वष" / Assessment Year : 2008-09) Mr. Satish B. Kaushik, बनाम/ The Asst. Commissioner of 803-04, A Wing, Income Tax – 11(1), v. Raj Classique CHS Ltd Yari Aayakar Bhavan, Road, Mumbai. Versova, Andheri (West), Mumbai. "थायी लेखा सं./PAN : AAMPK1640E .. (अपीलाथ" /Appellant) (""यथ" / Respondent) आयकर अपील सं./I.T.A. No. 5601/Mum/2012 ("नधा"रण वष" / Assessment Year : 2008-09) The Asst. Commissioner of बनाम/ Mr. Satish B. Kaushik, Income Tax – 1…

Udaysingh P Bobade (HUF), Mumbai vs. ITO 19(1)(2), Mumbai

In the result , the appeal in ITA No

ITA 7491/MUM/2012[2009-10]Status: DisposedITAT Mumbai24 Feb 2016AY 2009-10

Bench: Shri Saktijit Dey & Shri Ramit Kocharआयकर अपील सं./I.T.A. No. 7490/Mum/2012 ("नधा"रण वष" / Assessment Year : 2009-10) Sujaysingh P. Bobade (Huf) बनाम/ I.T.O. 19(1)(2), A-101, Amrit Chs Ltd. Piramal Chambers, V. 15 Carter Road, Parel, Mumbai - 400012 Khar (W), Mumbai-400052 "थायी लेखा सं./Pan : Aaphs9015L .. (अपीलाथ" /Appellant) (""यथ" / Respondent)

For Respondent: Shri Manjunatha Swamy
Section 143(3)Section 263Section 54E

…आयकर अपील"य अ"धकरण “E” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. No. 7490/Mum/2012 ("नधा"रण वष" / Assessment Year : 2009-10) Sujaysingh P. Bobade (HUF) बनाम/ I.T.O. 19(1)(2), A-101, Amrit CHS Ltd. Piramal Chambers, v. 15 Carter Road, Parel, Mumbai - 400012 Khar (W), Mumbai-400052 "थायी लेखा सं./PAN : AAPHS9015L .. (अपीलाथ" /Appellant) (""यथ" / Respondent) आयकर अपील सं./I.T.A. No. 7491/Mum/2012 ("नधा"रण वष" / Assessment Year : 2009-10) Udaysingh P. Bobade (HUF) बनाम/ I.T.O. 19(1…

Sujaysingh P Bobade (HUF), Mumbai vs. ITO 19(1)(2), Mumbai

In the result , the appeal in ITA No

ITA 7490/MUM/2012[2009-10]Status: DisposedITAT Mumbai24 Feb 2016AY 2009-10

Bench: Shri Saktijit Dey & Shri Ramit Kocharआयकर अपील सं./I.T.A. No. 7490/Mum/2012 ("नधा"रण वष" / Assessment Year : 2009-10) Sujaysingh P. Bobade (Huf) बनाम/ I.T.O. 19(1)(2), A-101, Amrit Chs Ltd. Piramal Chambers, V. 15 Carter Road, Parel, Mumbai - 400012 Khar (W), Mumbai-400052 "थायी लेखा सं./Pan : Aaphs9015L .. (अपीलाथ" /Appellant) (""यथ" / Respondent)

For Respondent: Shri Manjunatha Swamy
Section 143(3)Section 263Section 54E

…आयकर अपील"य अ"धकरण “E” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. No. 7490/Mum/2012 ("नधा"रण वष" / Assessment Year : 2009-10) Sujaysingh P. Bobade (HUF) बनाम/ I.T.O. 19(1)(2), A-101, Amrit CHS Ltd. Piramal Chambers, v. 15 Carter Road, Parel, Mumbai - 400012 Khar (W), Mumbai-400052 "थायी लेखा सं./PAN : AAPHS9015L .. (अपीलाथ" /Appellant) (""यथ" / Respondent) आयकर अपील सं./I.T.A. No. 7491/Mum/2012 ("नधा"रण वष" / Assessment Year : 2009-10) Udaysingh P. Bobade (HUF) बनाम/ I.T.O. 19(1…

Chandbibi Zaidi, Mumbai vs. ACIT Cen Cir 43, Mumbai

ITA 357/MUM/2014[2004-05]Status: DisposedITAT Mumbai05 Feb 2016AY 2004-05

Bench: Shri Joginder Singh & Shri Ramit Kocharassessment Year: 2004-05 Mrs. Chandbibi Zaidi, Acit, Kennedy House, 2Nd Floor, Central Circle-43, बनाम/ Goregaonkar Road, R. No.659, 6Th Floor, Vs. Nana Chowk, Aayakar Bahvan, Mumbai M.K. Road, Mumbai-400020 ("नधा"रती /Assessee) (राज"व /Revenue) Pan. No.Aaapz1431A Assessment Year: 2004-05 Acit, Mrs. Chandbibi Zaidi, Central Circle-43, Kennedy House, 2Nd Floor, बनाम/ R. No.659, 6Th Floor, Goregaonkar Road, Vs. Aayakar Bahvan, Nana Chowk, M.K. Road, Mumbai Mumbai-400020 (राज"व /Revenue) ("नधा"रती /Assessee) Pan. No.Aaapz1431A

Section 132Section 143(2)Section 153A

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ,सी,मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “C”, MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी रिमत कोचर, लेखा सद"य, के सम" Before Shri Joginder Singh, Judicial Member, and Shri Ramit Kochar, Accountant Member Assessment Year: 2004-05 Mrs. Chandbibi Zaidi, ACIT, Kennedy House, 2nd Floor, Central Circle-43, बनाम/ Goregaonkar Road, R. NO.659, 6th Floor, Vs. Nana Chowk, Aayakar Bahvan, Mumbai M.K. Road, Mumbai-400020 ("नधा"रती /Assessee) (राज"व /Revenue) PAN. No.AAAPZ1431A Assessment Year: 2004-05 ACIT, Mrs. Chandbibi Zaidi, Central Circle-43, Kennedy House, 2nd Floo…

Jyotsna K Sheth, Mumbai vs. DCIT Cen Cir 47, Mumbai

ITA 2750/MUM/2012[2004-05]Status: DisposedITAT Mumbai03 Feb 2016AY 2004-05
For Appellant: Ms. Aarti Sathe-ARFor Respondent: Shri Pradeep Kumar Singh-DR
Section 23(1)(a)Section 254(1)

…अिधकरण, ‘जे’ खंडपीठ आयकर अपीलीय अपीलीय अिधकरण खंडपीठ मुंबई मुंबई आयकर आयकर आयकर अपीलीय अपीलीय अिधकरण अिधकरण खंडपीठ खंडपीठ मुंबई मुंबई INCOME TAX APPELLATE TRIBUNAL,MUMBAI “J” BENCH सव"ी सव"ी सव"ी राजे"" सव"ी राजे"" राजे"", लेखा राजे"" लेखा लेखा सद"य लेखा सद"य सद"य एवं सद"य एवं एवं राम लाल नेगी एवं राम लाल नेगी राम लाल नेगी, , , , "याियक सद"य राम लाल नेगी "याियक सद"य "याियक सद"य "याियक सद"य Before S/Sh. Rajendra,Accountant Member & Ram Lal Negi,Judicial Member आयकर आयकर अपील अपील संसंसंसं/.ITA No.2750/Mum/2012,िनधा"रण िनधा"रण वष" वष"/Assessment Year-2004-05 आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" आयकर आयक…

DCIT CC 39, Mumbai vs. Satyapal Jain, Mumbai

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

ITA 2119/MUM/2012[2008-09]Status: DisposedITAT Mumbai20 Jan 2016AY 2008-09

Bench: Shri C.N. Prasad & Shri Rajesh Kumarआयकर अपील सं/ I.Ta Nos.2119 & 2120/Mum/2012 ("नधा"रण वष" / Assessment Years: 2008-09 & 2009-10 The Acit, Cc-39, Shri Satyapal Jain, बनाम/ Aayakar Bhavan, 807, Embassy Centre, Vs. Mumbai-400 020 Nariman Point, Mumbai-400 021 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aabpj 1888Q .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Shri Manjunatha Swamy अपीलाथ" ओर से/ Revenue By: ""यथ" क" ओर से/Assesee By: Shri Anuj Kisnadwala

Section 131Section 23(1)(a)

…cant flat can be determined at a municipal ratable value. Not only that, now the determination of ALV as per the Municipal ratable value has been principally upheld by the Hon’ble jurisdictional High Court in the case of Tip Top Typography, reported in [2014] 368 ITR 330. On the other hand, Ld. DR on both the issues i.e. legal as well as on merits, strongly relied upon the order of the CIT(A). We have carefully considered the rival submissions and also perused the relevant finding in the order and also the various Tribunal orders as referred and relied upon by the Ld. Counsel. The assessee had shown Flat Nos. B-…

Vishwanath Acharaya, Mumbai vs. Asst CIT 11(1), Mumbai

In the result, the appeal filed by the assessee company is partly allowed for statistical purpose

ITA 7976/MUM/2011[2007-08]Status: DisposedITAT Mumbai16 Dec 2015AY 2007-08

Bench: Shri Joginder Singh & Shri Ramit Kocharआयकर अपील सं./I.T.A. No. 7976/Mum/2011 ("नधा"रण वष" / Assessment Year : 2007-08)

For Respondent: Shri B. Yadagiri
Section 143(2)Section 143(3)Section 68

…d. D.R., on the other hand, relied upon the orders of authorities below. 7. We have considered the rival contentions and perused the material available on record. We observed that the Hon’ble Bombay High Court in the case of CIT v. Tip Top Typography, (2014) 48 Taxmann.com 191 (Bom) has laid down the principles for computation of income from house property u/s 22 and 23 of the Act. The relevant extracts of judgment of Hon’ble Bombay High Court are reproduced as under : “43. It also appears that both, the judgment in the case of Satya Co. Ltd. (supra) rendered by a Division Bench of the Calcutta High Court and t…

Satyapal Jain, Mumbai vs. DCIT, Cetral Circle - 39, Mumbai

In the result, both the appeal filed by the assessee are partly allowed

ITA 2719/MUM/2013[2006-07]Status: DisposedITAT Mumbai26 Nov 2015AY 2006-07

Bench: Shri Amit Shukla & Shri Ashwani Taneja

For Respondent: Shri Rajesh Rajan Prasad
Section 132Section 132(1)Section 143(3)Section 153ASection 23(1)(a)Section 69B

…cant flat can be determined at a municipal ratable value. Not only that, now the determination of ALV as per the Municipal ratable value has been principally upheld by the Hon’ble jurisdictional High Court in the case of Tip Top Typography, reported in [2014] 368 ITR 330. 6. On the other hand, Ld. DR on both the issues i.e. legal as well as on merits, strongly relied upon the order of the CIT(A). 7. We have carefully considered the rival submissions and also perused the relevant finding in the order and also the various Tribunal orders as referred and relied upon by the Ld. Counsel. The assessee had shown Flat N…

Satyapal Jain, Mumbai vs. DCIT, Cetral Circle - 39, Mumbai

In the result, both the appeal filed by the assessee are partly allowed

ITA 2718/MUM/2013[2007-08]Status: DisposedITAT Mumbai26 Nov 2015AY 2007-08

Bench: Shri Amit Shukla & Shri Ashwani Taneja

For Respondent: Shri Rajesh Rajan Prasad
Section 132Section 132(1)Section 143(3)Section 153ASection 23(1)(a)Section 69B

…cant flat can be determined at a municipal ratable value. Not only that, now the determination of ALV as per the Municipal ratable value has been principally upheld by the Hon’ble jurisdictional High Court in the case of Tip Top Typography, reported in [2014] 368 ITR 330. 6. On the other hand, Ld. DR on both the issues i.e. legal as well as on merits, strongly relied upon the order of the CIT(A). 7. We have carefully considered the rival submissions and also perused the relevant finding in the order and also the various Tribunal orders as referred and relied upon by the Ld. Counsel. The assessee had shown Flat N…

DCIT Cen Cir 30, Mumbai vs. G.N.M Realtors P. Ltd, Mumbai

In the result, appeal of the revenue stands dismissed

ITA 4247/MUM/2013[2010-11]Status: DisposedITAT Mumbai17 Nov 2015AY 2010-11

Bench: Shri Amit Shukla & Shri Ramit Kochar

For Respondent: Shri Shekhar Gupta
Section 143(3)Section 23(1)(a)

…e (ALV) and to take into consideration the ratio laid down by the Hon’ble Delhi High Court in the case of Moni Kumar Subba (supra). Before us it has been pointed out that now the Hon’ble jurisdictional High Court in the case of Tip Top Typography, reported in 368 ITR 330, the Hon’ble Court has given very detailed guidelines after considering the said decision of the Delhi High Court. Accordingly, we reiterate the direction of the CIT(A) for determination of ALV, however, with a direction that AO should determined the ALV in accordance with the decision of Hon’ble jurisdictional High Court in the case of Tip Top T…

M/S. Nrb Bearings Ltd., Mumbai vs. Addl. CIT 2(2), Mumbai

In the result, appeal of the department stands dismissed

ITA 672/MUM/2011[2007-08]Status: DisposedITAT Mumbai30 Oct 2015AY 2007-08

Bench: Shri D. Karunakara Rao & Shri Amit Shukla

For Respondent: Shri Rakesh Kumar Agarwal
Section 143(3)Section 40

…1 M/s NRB Bearing Ltd ITA No. 1982/Mum/2011 आयकर अपीलीय अिधकरण “जी” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G”, MUMBAI "ी िड. क"नाकर राव, लेखा सद"य एवं "ी अिमत शु"ला, "याियक सद"य के सम" । BEFORE SHRI D. KARUNAKARA RAO, ACCOUNTANT MEMBER AND SHRI AMIT SHUKLA, JUDICIAL MEMBER ITA No. : 672/Mum/2011 (Assessment year :2007-08) M/s NRB Bearing Ltd, Vs Addl. Commissioner of “Dhanur”, 15, Sir P M Road, Income Tax -2(2), Fort, Mumbai -400 020 Mumbai -400 001 "थयी लेखा सं.:PAN: AAACN 3479 P अपीलाथ" (Appellant ""यथ" (Respondent) Appellant by Shri Vijay Mehta : Respondent by : Shri Rakesh Ku…

Addl CIT RG 2(2), Mumbai vs. Nrb Bearings Ltd, Mumbai

In the result, appeal of the department stands dismissed

ITA 1982/MUM/2011[2007-08]Status: DisposedITAT Mumbai30 Oct 2015AY 2007-08

Bench: Shri D. Karunakara Rao & Shri Amit Shukla

For Respondent: Shri Rakesh Kumar Agarwal
Section 143(3)Section 40

…1 M/s NRB Bearing Ltd ITA No. 1982/Mum/2011 आयकर अपीलीय अिधकरण “जी” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G”, MUMBAI "ी िड. क"नाकर राव, लेखा सद"य एवं "ी अिमत शु"ला, "याियक सद"य के सम" । BEFORE SHRI D. KARUNAKARA RAO, ACCOUNTANT MEMBER AND SHRI AMIT SHUKLA, JUDICIAL MEMBER ITA No. : 672/Mum/2011 (Assessment year :2007-08) M/s NRB Bearing Ltd, Vs Addl. Commissioner of “Dhanur”, 15, Sir P M Road, Income Tax -2(2), Fort, Mumbai -400 020 Mumbai -400 001 "थयी लेखा सं.:PAN: AAACN 3479 P अपीलाथ" (Appellant ""यथ" (Respondent) Appellant by Shri Vijay Mehta : Respondent by : Shri Rakesh Ku…

Goodvalue Polyplast Ltd, Mumbai vs. ITO 16(3)(1), Mumbai

ITA 1662/MUM/2011[2006-07]Status: DisposedITAT Mumbai21 Oct 2015AY 2006-07
For Appellant: Shri Mitesh ShahFor Respondent: Shri Debashis Chandra-CIT-DR
Section 143(3)Section 234BSection 254(1)Section 271(1)(c)

…ider the interest of deposit for computing the income from house property.These cases will fall in the category of exceptional cases.The case before us,is one of the exceptional cases.The Hon’ble jurisdictional High Court has,in the case of Tip Top Typography(368 ITR 330),dealt,in details,the fundamentals as how to assess house property income in such matters.We are reproducing the relevant portion of the judgment and it reads as follow: “Various methods of valuation are applied in order to arrive at such hypothetical rent, for instance, by reference to the actual rent paid for the property or for other comparabl…