CIT v. TRG Industries Pvt. Ltd.

155 DTR 109High Court2017#6189 most cited

What is CIT v. TRG Industries Pvt. Ltd. authority for?

A High Court judgment cited in subsequent cases discusses aspects related to tender documents and agreements concerning the assessee's project, potentially impacting claims for deductions.

19

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2021 to 2024.

Also referred to as

CIT v. TRG Industries Pvt. Ltd. · section 80ia · tender document · agreement · project development · deductions

Also reported as

107 Taxmann 362

Issues it is cited on

section 80ia(13)section 33bsection 80ia(4)(i)section 92baresulting companysection 92finitial assessment yearsection 288section 80ia(4)demergerinfrastructure facilitydeduction under section 80ia

Judgments citing CIT v. TRG Industries Pvt. Ltd.

Jmc-Mske(Jv), Ahmedabad vs. Income Tax Officer, Ward-5(2)(3), Ahmedabad

In the result, appeal filed by the assessee in ITA no

ITA 830/AHD/2016[2011-12]Status: DisposedITAT Ahmedabad07 Nov 2024AY 2011-12

Bench: Us & That These Four

For Appellant: S/Sh. D.M. Rindani and Sh. Chintan Shah, RRsFor Respondent: Sh. Ashok Kumar Suthar, Sr. DR
Section 143(2)Section 143(3)Section 80

…lauses of the said Tender document. Our attention was also drawn to the agreement entered by the assessee with AAI. Assessee also relied upon the judgment and order of Hon’ble Jammu & Kashmir High Court in the case of CIT vs. TRG Industries Pvt. Ltd. (2017) 155 DTR 109 (J&K). The Ld. Counsel for the assessee also relied upon the order of ITAT, Ahmedabad in the case of M/s. N.C.C. – M.S.K.E.L.(JV) v. ITO in ITA No. 2476/Ahd/2010 & ITA No. 231/Ahd/2012 (in which one of us- Hon’ble Judicial Member- was part of the Division Bench who pronounced the order). The ld. Counsel for the assessee also submitted that the a…

Jmc-Mske(Jv), Ahmedabad vs. Income Tax Officer, Ward-5(2)(3), Ahmedabad

In the result, appeal filed by the assessee in ITA no

ITA 829/AHD/2016[2010-11]Status: DisposedITAT Ahmedabad07 Nov 2024AY 2010-11

Bench: Us & That These Four

For Appellant: S/Sh. D.M. Rindani and Sh. Chintan Shah, RRsFor Respondent: Sh. Ashok Kumar Suthar, Sr. DR
Section 143(2)Section 143(3)Section 80

…lauses of the said Tender document. Our attention was also drawn to the agreement entered by the assessee with AAI. Assessee also relied upon the judgment and order of Hon’ble Jammu & Kashmir High Court in the case of CIT vs. TRG Industries Pvt. Ltd. (2017) 155 DTR 109 (J&K). The Ld. Counsel for the assessee also relied upon the order of ITAT, Ahmedabad in the case of M/s. N.C.C. – M.S.K.E.L.(JV) v. ITO in ITA No. 2476/Ahd/2010 & ITA No. 231/Ahd/2012 (in which one of us- Hon’ble Judicial Member- was part of the Division Bench who pronounced the order). The ld. Counsel for the assessee also submitted that the a…

Bgsctpl- Mskel (Jv), Ahmedabad vs. The Income Tax Officer, Ward-5(2)(1), Ahmedabad

In the result, appeal filed by the assessee in ITA no

ITA 828/AHD/2016[2011-12]Status: DisposedITAT Ahmedabad07 Nov 2024AY 2011-12

Bench: Us & That These Four

For Appellant: S/Sh. D.M. Rindani and Sh. Chintan Shah, RRsFor Respondent: Sh. Ashok Kumar Suthar, Sr. DR
Section 143(2)Section 143(3)Section 80

…lauses of the said Tender document. Our attention was also drawn to the agreement entered by the assessee with AAI. Assessee also relied upon the judgment and order of Hon’ble Jammu & Kashmir High Court in the case of CIT vs. TRG Industries Pvt. Ltd. (2017) 155 DTR 109 (J&K). The Ld. Counsel for the assessee also relied upon the order of ITAT, Ahmedabad in the case of M/s. N.C.C. – M.S.K.E.L.(JV) v. ITO in ITA No. 2476/Ahd/2010 & ITA No. 231/Ahd/2012 (in which one of us- Hon’ble Judicial Member- was part of the Division Bench who pronounced the order). The ld. Counsel for the assessee also submitted that the a…

Bgsctpl- Mskel Consortium, Ahmedabad vs. The Income Tax Officer, Ward-10(1), Ahmedabad

In the result, appeal filed by the assessee in ITA no

ITA 2498/AHD/2013[2010-11]Status: DisposedITAT Ahmedabad07 Nov 2024AY 2010-11

Bench: Us & That These Four

For Appellant: S/Sh. D.M. Rindani and Sh. Chintan Shah, RRsFor Respondent: Sh. Ashok Kumar Suthar, Sr. DR
Section 143(2)Section 143(3)Section 80

…lauses of the said Tender document. Our attention was also drawn to the agreement entered by the assessee with AAI. Assessee also relied upon the judgment and order of Hon’ble Jammu & Kashmir High Court in the case of CIT vs. TRG Industries Pvt. Ltd. (2017) 155 DTR 109 (J&K). The Ld. Counsel for the assessee also relied upon the order of ITAT, Ahmedabad in the case of M/s. N.C.C. – M.S.K.E.L.(JV) v. ITO in ITA No. 2476/Ahd/2010 & ITA No. 231/Ahd/2012 (in which one of us- Hon’ble Judicial Member- was part of the Division Bench who pronounced the order). The ld. Counsel for the assessee also submitted that the a…

The Asstt. Commr. Income Tax, Cen. Circle-2, Rajkot-Gujarat vs. M/S Backbone Enterprises Ltd., Rajkot-Gujarat

In the result, appeal of the assessee is dismissed

ITA 150/RJT/2015[2011-12]Status: DisposedITAT Rajkot28 Sept 2022AY 2011-12
For Appellant: Shri D.M. Rindani, A.RFor Respondent: Shri Aarsi Prasad, CIT-D.R
Section 80Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member Assessment Year 2011-12 Backbone Enterprise Ltd. The Deputy M-43, Gujarat Housing Commissioner of Income- Board, Kalawad Road, Vs Tax, Central Circle-2, Rajkot Rajkot PAN: AABCB9255E (Respondent) (Appellant) Assessment Year 2011-12 The Assistant Backbone Enterprise Ltd. Commissioner of Income- M-43, Gujarat Housing Tax, Central Circle-2, Vs Board, Kalawad Road, Rajkot Rajkot (Appellant) PAN: AABCB9255E (Respondent) Assessee by: Shri D.M. Rindani, A.R. Revenu…

The Asstt. Commr. Income Tax, Cen. Circle-2, Rajkot-Gujarat vs. M/S Backbone Enterprises Ltd., Rajkot-Gujarat

In the result, appeal of the assessee is dismissed

ITA 149/RJT/2015[2010-11]Status: DisposedITAT Rajkot28 Sept 2022AY 2010-11
For Appellant: Shri D.M. Rindani, A.RFor Respondent: Shri Aarsi Prasad, CIT-D.R
Section 153ASection 80Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member Assessment Year 2010-11 Backbone Enterprise Ltd. The Deputy M-43, Gujarat Housing Commissioner of Income- Vs Board, Kalawad Road, Tax, Central Circle-2, Rajkot Rajkot PAN: AABCB9255E (Respondent) (Appellant) Assessment Year 2010-11 The Assistant Backbone Enterprise Ltd. Commissioner of Income- M-43, Gujarat Housing Vs Tax, Central Circle-2, Board, Kalawad Road, Rajkot Rajkot (Appellant) PAN: AABCB9255E (Respondent) Assessee by: Shri D.M. Rindani, A.R. Revenu…

The Asstt. Commr. Income Tax, Cen. Circle-2, Rajkot-Gujarat vs. M/S Backbone Enterprises Ltd., Rajkot-Gujarat

In the result, appeal of the assessee is dismissed

ITA 148/RJT/2015[2009-10]Status: DisposedITAT Rajkot28 Sept 2022AY 2009-10
For Appellant: Shri D.M. Rindani, A.RFor Respondent: Shri Aarsi Prasad, CIT-D.R
Section 153ASection 80Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member Assessment Year 2009-10 Backbone Enterprise Ltd. The Deputy M-43, Gujarat Housing Commissioner of Income- Board, Kalawad Road, Vs Tax, Central Circle-2, Rajkot Rajkot PAN: AABCB9255E (Respondent) (Appellant) Assessment Year 2009-10 The Assistant Backbone Enterprise Ltd. Commissioner of Income- M-43, Gujarat Housing Tax, Central Circle-2, Vs Board, Kalawad Road, Rajkot Rajkot (Appellant) PAN: AABCB9255E (Respondent) Assessee by: Shri D.M. Rindani, A.R. Revenu…

The Asstt. Commr. Income Tax, Cen. Circle-2, Rajkot-Gujarat vs. M/S Backbone Enterprises Ltd., Rajkot-Gujarat

In the result, appeal of the assessee is dismissed

ITA 147/RJT/2015[2008-09]Status: DisposedITAT Rajkot28 Sept 2022AY 2008-09
For Appellant: Shri D.M. Rindani, A.RFor Respondent: Shri Aarsi Prasad, CIT-D.R
Section 153ASection 80Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member Assessment Year 2008-09 Backbone Enterprise Ltd. The Deputy M-43, Gujarat Housing Commissioner of Income- Board, Kalawad Road, Vs Tax, Central Circle-2, Rajkot Rajkot PAN: AABCB9255E (Respondent) (Appellant) Assessment Year 2008-09 The Assistant Backbone Enterprise Ltd. Commissioner of Income- M-43, Gujarat Housing Tax, Central Circle-2, Vs Board, Kalawad Road, Rajkot Rajkot (Appellant) PAN: AABCB9255E (Respondent) Assessee by: Shri D.M. Rindani, A.R. Revenu…

Backbone Enterprise Ltd., Rajkot-Gujarat vs. The Dy. Commr. Income Tax, Cen. Circle-II, Rajkot-Gujarat

In the result, appeal of the assessee is dismissed

ITA 129/RJT/2015[2011-12]Status: DisposedITAT Rajkot28 Sept 2022AY 2011-12
For Appellant: Shri D.M. Rindani, A.RFor Respondent: Shri Aarsi Prasad, CIT-D.R
Section 80Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member Assessment Year 2011-12 Backbone Enterprise Ltd. The Deputy M-43, Gujarat Housing Commissioner of Income- Board, Kalawad Road, Vs Tax, Central Circle-2, Rajkot Rajkot PAN: AABCB9255E (Respondent) (Appellant) Assessment Year 2011-12 The Assistant Backbone Enterprise Ltd. Commissioner of Income- M-43, Gujarat Housing Tax, Central Circle-2, Vs Board, Kalawad Road, Rajkot Rajkot (Appellant) PAN: AABCB9255E (Respondent) Assessee by: Shri D.M. Rindani, A.R. Revenu…

Backbone Enterprise Ltd., Rajkot-Gujarat vs. The Dy. Commr. Income Tax, Cen. Circle-II, Rajkot-Gujarat

In the result, appeal of the assessee is dismissed

ITA 128/RJT/2015[2010-11]Status: DisposedITAT Rajkot28 Sept 2022AY 2010-11
For Appellant: Shri D.M. Rindani, A.RFor Respondent: Shri Aarsi Prasad, CIT-D.R
Section 153ASection 80Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member Assessment Year 2010-11 Backbone Enterprise Ltd. The Deputy M-43, Gujarat Housing Commissioner of Income- Vs Board, Kalawad Road, Tax, Central Circle-2, Rajkot Rajkot PAN: AABCB9255E (Respondent) (Appellant) Assessment Year 2010-11 The Assistant Backbone Enterprise Ltd. Commissioner of Income- M-43, Gujarat Housing Vs Tax, Central Circle-2, Board, Kalawad Road, Rajkot Rajkot (Appellant) PAN: AABCB9255E (Respondent) Assessee by: Shri D.M. Rindani, A.R. Revenu…

Backbone Enterprise Ltd., Rajkot-Gujarat vs. The Dy. Commr. Income Tax, Cen. Circle-II, Rajkot-Gujarat

In the result, appeal of the assessee is dismissed

ITA 127/RJT/2015[2009-10]Status: DisposedITAT Rajkot28 Sept 2022AY 2009-10
For Appellant: Shri D.M. Rindani, A.RFor Respondent: Shri Aarsi Prasad, CIT-D.R
Section 153ASection 80Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member Assessment Year 2009-10 Backbone Enterprise Ltd. The Deputy M-43, Gujarat Housing Commissioner of Income- Board, Kalawad Road, Vs Tax, Central Circle-2, Rajkot Rajkot PAN: AABCB9255E (Respondent) (Appellant) Assessment Year 2009-10 The Assistant Backbone Enterprise Ltd. Commissioner of Income- M-43, Gujarat Housing Tax, Central Circle-2, Vs Board, Kalawad Road, Rajkot Rajkot (Appellant) PAN: AABCB9255E (Respondent) Assessee by: Shri D.M. Rindani, A.R. Revenu…

Backbone Enterprise Ltd., Rajkot-Gujarat vs. The Dy. Commr. Income Tax, Cen. Circle-II, Rajkot-Gujarat

In the result, appeal of the assessee is dismissed

ITA 126/RJT/2015[2008-09]Status: DisposedITAT Rajkot28 Sept 2022AY 2008-09
For Appellant: Shri D.M. Rindani, A.RFor Respondent: Shri Aarsi Prasad, CIT-D.R
Section 153ASection 80Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member Assessment Year 2008-09 Backbone Enterprise Ltd. The Deputy M-43, Gujarat Housing Commissioner of Income- Board, Kalawad Road, Vs Tax, Central Circle-2, Rajkot Rajkot PAN: AABCB9255E (Respondent) (Appellant) Assessment Year 2008-09 The Assistant Backbone Enterprise Ltd. Commissioner of Income- M-43, Gujarat Housing Tax, Central Circle-2, Vs Board, Kalawad Road, Rajkot Rajkot (Appellant) PAN: AABCB9255E (Respondent) Assessee by: Shri D.M. Rindani, A.R. Revenu…

Dy. Commissioner of Income Tax, Central Circle-2(1), Hyderabad vs. Indu Projects Limited, Hyderabad

Appeals are dismissed therefore

ITA 189/HYD/2018[2012-13]Status: DisposedITAT Hyderabad28 Feb 2022AY 2012-13

Bench: Shri S.S.Godara & Shri Laxmi Prasad Sahu

For Appellant: Shri Md.Afzal, ARFor Respondent: Shri Y.V.S.T.Sai, CIT-DR
Section 139Section 139(1)Section 143(3)Section 153ASection 80Section 80ASection 80I

…lgaum Constructions (P.) Ltd Vs ACIT. 7. Hon'ble ITAT Mumbai Bench-C in the case of ACIT Vs Pratibha Industries Ltd. 8. [2016] 76 Taxmann.com 105 ( Jammu & Kashmir) Hon'ble High Court of Jammu & Kashmir in the case of CIT Vs TRG Industries Pvt Ltd . 9. [2019] 107 Taxmann 362 (Madras) Hon'ble High Court of Madras CIT Vs Chettinad Lignite Transport Services Pvt Ltd 10. Hon'ble ITAT Hyderabad Bench-B in the case of Sushee Hi Tech Constructions Pvt Ltd Vs DCIT. 11. Hon'ble ITAT Rajkot in the case of Katira Constructions Ltd Vs ACIT. 12. Hon'ble ITAT Jaipur Bench-A in the case of Mis am Metals Infraprojects Ltd. Vs CI…

Dy. Commissioner of Income Tax, Central Circle-2(1), Hyderabad vs. Indu Projects Limited, Hyderabad

Appeals are dismissed therefore

ITA 188/HYD/2018[2011-12]Status: DisposedITAT Hyderabad28 Feb 2022AY 2011-12

Bench: Shri S.S.Godara & Shri Laxmi Prasad Sahu

For Appellant: Shri Md.Afzal, ARFor Respondent: Shri Y.V.S.T.Sai, CIT-DR
Section 139Section 139(1)Section 143(3)Section 153ASection 80Section 80ASection 80I

…lgaum Constructions (P.) Ltd Vs ACIT. 7. Hon'ble ITAT Mumbai Bench-C in the case of ACIT Vs Pratibha Industries Ltd. 8. [2016] 76 Taxmann.com 105 ( Jammu & Kashmir) Hon'ble High Court of Jammu & Kashmir in the case of CIT Vs TRG Industries Pvt Ltd . 9. [2019] 107 Taxmann 362 (Madras) Hon'ble High Court of Madras CIT Vs Chettinad Lignite Transport Services Pvt Ltd 10. Hon'ble ITAT Hyderabad Bench-B in the case of Sushee Hi Tech Constructions Pvt Ltd Vs DCIT. 11. Hon'ble ITAT Rajkot in the case of Katira Constructions Ltd Vs ACIT. 12. Hon'ble ITAT Jaipur Bench-A in the case of Mis am Metals Infraprojects Ltd. Vs CI…

Dy. Commissioner of Income Tax, Central Circle-2(1), Hyderabad vs. Indu Projects Limited, Hyderabad

Appeals are dismissed therefore

ITA 187/HYD/2018[2010-11]Status: DisposedITAT Hyderabad28 Feb 2022AY 2010-11

Bench: Shri S.S.Godara & Shri Laxmi Prasad Sahu

For Appellant: Shri Md.Afzal, ARFor Respondent: Shri Y.V.S.T.Sai, CIT-DR
Section 139Section 139(1)Section 143(3)Section 153ASection 80Section 80ASection 80I

…lgaum Constructions (P.) Ltd Vs ACIT. 7. Hon'ble ITAT Mumbai Bench-C in the case of ACIT Vs Pratibha Industries Ltd. 8. [2016] 76 Taxmann.com 105 ( Jammu & Kashmir) Hon'ble High Court of Jammu & Kashmir in the case of CIT Vs TRG Industries Pvt Ltd . 9. [2019] 107 Taxmann 362 (Madras) Hon'ble High Court of Madras CIT Vs Chettinad Lignite Transport Services Pvt Ltd 10. Hon'ble ITAT Hyderabad Bench-B in the case of Sushee Hi Tech Constructions Pvt Ltd Vs DCIT. 11. Hon'ble ITAT Rajkot in the case of Katira Constructions Ltd Vs ACIT. 12. Hon'ble ITAT Jaipur Bench-A in the case of Mis am Metals Infraprojects Ltd. Vs CI…

Dy. Commissioner of Income Tax, Central Circle-2(1), Hyderabad vs. Indu Projects Limited, Hyderabad

Appeals are dismissed therefore

ITA 186/HYD/2018[2009-10]Status: DisposedITAT Hyderabad28 Feb 2022AY 2009-10

Bench: Shri S.S.Godara & Shri Laxmi Prasad Sahu

For Appellant: Shri Md.Afzal, ARFor Respondent: Shri Y.V.S.T.Sai, CIT-DR
Section 139Section 139(1)Section 143(3)Section 153ASection 80Section 80ASection 80I

…lgaum Constructions (P.) Ltd Vs ACIT. 7. Hon'ble ITAT Mumbai Bench-C in the case of ACIT Vs Pratibha Industries Ltd. 8. [2016] 76 Taxmann.com 105 ( Jammu & Kashmir) Hon'ble High Court of Jammu & Kashmir in the case of CIT Vs TRG Industries Pvt Ltd . 9. [2019] 107 Taxmann 362 (Madras) Hon'ble High Court of Madras CIT Vs Chettinad Lignite Transport Services Pvt Ltd 10. Hon'ble ITAT Hyderabad Bench-B in the case of Sushee Hi Tech Constructions Pvt Ltd Vs DCIT. 11. Hon'ble ITAT Rajkot in the case of Katira Constructions Ltd Vs ACIT. 12. Hon'ble ITAT Jaipur Bench-A in the case of Mis am Metals Infraprojects Ltd. Vs CI…

Nec-Ncc-Maytas Jv, Hyderabad vs. Dy. Commissioner of Income Tax, Circle-6(1), Hyderabad

Appeals are dismissed

ITA 496/HYD/2018[2006-07]Status: DisposedITAT Hyderabad12 May 2021AY 2006-07

Bench: Shri S.S. Godara & Shri Laxmi Prasad Sahu(Through Virtual Hearing)

For Appellant: Shri Mohd. Afzarl, (A.R.)For Respondent: Shri YVST Sai (CIT-D.R.)
Section 143(3)Section 80I

…gaum Constructions (P.) Ltd Vs ACIT. 7. Hon'ble ITAT Mumbai Bench-C in the case of ACIT Vs Pratibha Industries Ltd. 8. [2016] 76 Taxmann.com 105 ( Jammu & Kashmir) Hon'ble High Court of Jammu & Kashmir in the case of CIT Vs TRG Industries Pvt Ltd . 9. [2019] 107 Taxmann 362 (Madras) Hon'ble High Court of Madras CIT Vs Chettinad Lignite Transport Services Pvt Ltd 10. Hon'ble ITAT Hyderabad Bench-B in the case of Sushee Hi Tech Constructions Pvt Ltd Vs DCIT. 11. Hon'ble ITAT Rajkot in the case of Katira Constructions Ltd Vs ACIT. 12. Hon'ble ITAT Jaipur Bench-A in the case of Mis am Metals Infraprojects Ltd. Vs CI…

Nec-Ncc-Maytas Jv, Hyderabad vs. Income Tax Officer, Ward-6(1), Hyderabad

Appeals are dismissed

ITA 1129/HYD/2018[2011-12]Status: DisposedITAT Hyderabad12 May 2021AY 2011-12

Bench: Shri S.S. Godara & Shri Laxmi Prasad Sahu(Through Virtual Hearing)

For Appellant: Shri Mohd. Afzarl, (A.R.)For Respondent: Shri YVST Sai (CIT-D.R.)
Section 143(3)Section 80I

…gaum Constructions (P.) Ltd Vs ACIT. 7. Hon'ble ITAT Mumbai Bench-C in the case of ACIT Vs Pratibha Industries Ltd. 8. [2016] 76 Taxmann.com 105 ( Jammu & Kashmir) Hon'ble High Court of Jammu & Kashmir in the case of CIT Vs TRG Industries Pvt Ltd . 9. [2019] 107 Taxmann 362 (Madras) Hon'ble High Court of Madras CIT Vs Chettinad Lignite Transport Services Pvt Ltd 10. Hon'ble ITAT Hyderabad Bench-B in the case of Sushee Hi Tech Constructions Pvt Ltd Vs DCIT. 11. Hon'ble ITAT Rajkot in the case of Katira Constructions Ltd Vs ACIT. 12. Hon'ble ITAT Jaipur Bench-A in the case of Mis am Metals Infraprojects Ltd. Vs CI…

Nec-Ncc Maytas Joint Venture, Hyd, Hyderabad vs. ACIT, Cirlce-6(1), Hyd, Hyderabad

Appeals are dismissed

ITA 430/HYD/2016[2007-08]Status: DisposedITAT Hyderabad12 May 2021AY 2007-08

Bench: Shri S.S. Godara & Shri Laxmi Prasad Sahu(Through Virtual Hearing)

For Appellant: Shri Mohd. Afzarl, (A.R.)For Respondent: Shri YVST Sai (CIT-D.R.)
Section 143(3)Section 80I

…gaum Constructions (P.) Ltd Vs ACIT. 7. Hon'ble ITAT Mumbai Bench-C in the case of ACIT Vs Pratibha Industries Ltd. 8. [2016] 76 Taxmann.com 105 ( Jammu & Kashmir) Hon'ble High Court of Jammu & Kashmir in the case of CIT Vs TRG Industries Pvt Ltd . 9. [2019] 107 Taxmann 362 (Madras) Hon'ble High Court of Madras CIT Vs Chettinad Lignite Transport Services Pvt Ltd 10. Hon'ble ITAT Hyderabad Bench-B in the case of Sushee Hi Tech Constructions Pvt Ltd Vs DCIT. 11. Hon'ble ITAT Rajkot in the case of Katira Constructions Ltd Vs ACIT. 12. Hon'ble ITAT Jaipur Bench-A in the case of Mis am Metals Infraprojects Ltd. Vs CI…