CIT v. Vandana Properties

353 ITR 36High Court2013#1293 most cited

What is CIT v. Vandana Properties authority for?

The Bombay High Court holds that for deduction under Section 80IB(10), the minimum plot area of one acre refers to the aggregate area of the land on which housing projects are developed, not necessarily to each individual project if multiple projects are undertaken on a larger single plot. This means the deduction is allowable even if a sub-block within the overall project is less than one acre, provided the total plot size meets the minimum.

88

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. Vandana Properties · Section 80IB(10) · Section 80IB(10)(b) · housing project deduction · minimum plot area · multiple projects on single plot · aggregate plot size · eligibility for deduction · Bombay High Court · tax deduction housing project · builder deduction 80IB(10) · plot size one acre

Also reported as

206 Taxmann 58419 Taxmann.com 316

Sections most often in play

Section 80IBSection 80IB(1)Section 80IB(10)Section 10(23G)Section 143(3)Section 250Section 80-IB(10)Section 80IB(10)(b)

Issues it is cited on

section 80ib(10)section 80ibsection 80ichildsection 80previous yearprescribedbusinesspersontotal incomesection 143(3)company

Judgments citing CIT v. Vandana Properties

Deputy Commissioner of Income Tax, Central Circle -1(2), Bangalore vs. M/S. Purvankara Projects Limited, Bengaluru

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

ITA 347/BANG/2021[2010-11]Status: DisposedITAT Bangalore08 Nov 2021AY 2010-11

Bench: Shri N.V. Vasudevan & Shri Chandra Poojari

For Appellant: Shri Pradeep Kumar, CIT(DR)(ITAT), BengaluruFor Respondent: Shri Padamchand Khincha, CA
Section 139(1)Section 80Section 80I

…ual aspects by examining the books of accounts, materials, information and explanations of the assessee and decide the issue in accordance with the decisions rendered in the case of Viswas Promoters (214 Taxmann 525) (Mad) and CIT vs Vandana Properties (2013) 353 ITR 36 (Bom). 5. The AO noticed that the assessee has submitted the following documents among others:- ITA Nos.347 & 348/Bang/2021 Page 4 of 11 (i) Details containing project commencement date and (ii) completion date for all the projects u/s 801B of IT Act. (ii) Project wise detailed profit and loss account for all the projects u/s 801B of the IT Act…

The Pr Commissioner of Income Tax CIT(A) vs. M/S Karavali Housing

In the result, appeal stands dismissed

ITA/123/2016HC Karnataka04 Oct 2021

Bench: S.SUJATHA,RAVI V HOSMANI

Section 143(3)Section 147Section 260Section 260ASection 80I

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 04TH DAY OF OCTOBER, 2021 PRESENT THE HON’BLE MRS. JUSTICE S. SUJATHA AND THE HON’BLE MR. JUSTICE RAVI V. HOSMANI I.T.A. NO.123/2016 BETWEEN: 1. THE PR. COMMISSIONER OF INCOME TAX, CIT(A) C.R.BUILDING, ATTAVARA MANGALURU-575 001. 2. THE ASST. COMMISISONER OF INCOME-TAX CIRCLE-2(1), C.R.BUILDING BANGALORE-560 001. …APPELLANTS [BY SRI. E.I. SANMATHI, ADVOCATE A/W SRI. K.V.ARAVIND, ADVOCATE (PHYSICAL HEARING)] AND: M/s. KARAVALI HOUSING NO.9, CITY POINT, KODIALBAIL MANGALURU-575 001. PAN: AA…

Manjeera Projects, Hyderabad vs. Asst. Commissioner of Income Tax, Circle-11(1), Hyderabad

Appeals are partly allowed in above terms

ITA 15/HYD/2020[2016-17]Status: DisposedITAT Hyderabad08 Sept 2021AY 2016-17

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

For Appellant: Sri K.C. DevdasFor Respondent: Sri Y.V.S.T. Sai, DR
Section 143(3)Section 5Section 80I

…ITA Nos 956 and others Manjeera Projects Hyderabad. IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ B ‘ Bench, Hyderabad (Through Video Conferencing) Before Shri S.S. Godara, Judicial Member AND Shri Laxmi Prasad Sahu, Accountant Member ITA Nos. 1554, 956/Hyd/2018, 1599/Hyd/2019 & 15/Hyd/2020 Assessment Years: 2013-14 to 2016-17 Manjeera Projects Vs. Asstt. Commissioner of Hyderabad Income Tax, Circle 6(1) PAN:AAOFM0872C Hyderabad (Appellant) (Respondent) Assessee by: Sri K.C. Devdas Revenue by: Sri Y.V.S.T. Sai, DR Date of hearing: 26/08/2021 Date of pronouncement: 08/09/2021 ORDER Per S. S. Godara, J.…

Manjeera Projects, Hyderabad vs. Asst. Commissioner of Income Tax, Circle-6(1), Hyderabad

Appeals are partly allowed in above terms

ITA 956/HYD/2018[2014-15]Status: DisposedITAT Hyderabad08 Sept 2021AY 2014-15

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

For Appellant: Sri K.C. DevdasFor Respondent: Sri Y.V.S.T. Sai, DR
Section 143(3)Section 5Section 80I

…ITA Nos 956 and others Manjeera Projects Hyderabad. IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ B ‘ Bench, Hyderabad (Through Video Conferencing) Before Shri S.S. Godara, Judicial Member AND Shri Laxmi Prasad Sahu, Accountant Member ITA Nos. 1554, 956/Hyd/2018, 1599/Hyd/2019 & 15/Hyd/2020 Assessment Years: 2013-14 to 2016-17 Manjeera Projects Vs. Asstt. Commissioner of Hyderabad Income Tax, Circle 6(1) PAN:AAOFM0872C Hyderabad (Appellant) (Respondent) Assessee by: Sri K.C. Devdas Revenue by: Sri Y.V.S.T. Sai, DR Date of hearing: 26/08/2021 Date of pronouncement: 08/09/2021 ORDER Per S. S. Godara, J.…

Manjeera Projects, Hyderabad vs. Asst. Commissioner of Income Tax, Circle-6(1), Hyderabad

Appeals are partly allowed in above terms

ITA 1554/HYD/2018[2013-14]Status: DisposedITAT Hyderabad08 Sept 2021AY 2013-14

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

For Appellant: Sri K.C. DevdasFor Respondent: Sri Y.V.S.T. Sai, DR
Section 143(3)Section 5Section 80I

…ITA Nos 956 and others Manjeera Projects Hyderabad. IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ B ‘ Bench, Hyderabad (Through Video Conferencing) Before Shri S.S. Godara, Judicial Member AND Shri Laxmi Prasad Sahu, Accountant Member ITA Nos. 1554, 956/Hyd/2018, 1599/Hyd/2019 & 15/Hyd/2020 Assessment Years: 2013-14 to 2016-17 Manjeera Projects Vs. Asstt. Commissioner of Hyderabad Income Tax, Circle 6(1) PAN:AAOFM0872C Hyderabad (Appellant) (Respondent) Assessee by: Sri K.C. Devdas Revenue by: Sri Y.V.S.T. Sai, DR Date of hearing: 26/08/2021 Date of pronouncement: 08/09/2021 ORDER Per S. S. Godara, J.…

Shakeel Ahmed Mohamed Yunus Ansari, Mumbai vs. ITO 21 (3)(3), Mumbai

In the result, assessee’s appeal stands allowed

ITA 6993/MUM/2019[2010-11]Status: DisposedITAT Mumbai02 Sept 2021AY 2010-11

Bench: Shri Shamim Yahya (Am) & Shri Ravish Sood (Jm)

Section 80Section 80I

…e AO as well as the written submissions filed by the AR of appellant. There is no dispute that the plot area of the 3 housing project in case of appellant was less than 1 acre. The decision of the Bombay High Court in case of CIT Vs. Vandana Properties [2010] 353 ITR 36 [Bom] does not support the claim of the appellant in any manner as the facts are entirely different. In case of Vandana Properties, the plot area was more than one acre and the issue was allowability of deduction u/s 80IB(10) on a new housing project when that plot had some existing housing projects. It is not desirable to pick out a word or a sen…

M/S. Bafna Jangda Construction, Pune vs. Income-Tax Officer, Pune

In the result, the appeal of the assessee stands allowed

ITA 1052/PUN/2011[2007-08]Status: DisposedITAT Pune29 Jan 2021AY 2007-08

Bench: Shri Inturi Rama Rao, Am & Shri S. S. Viswanethra Ravi, Jm आयकर अपील सं. / Ita No.1052/Pun/2011 िनधा"रण वष" / Assessment Year : 2007-08 Bafna Jangda Construction, C- 314, Business Court, Mukund Nagar, Pune-411037. .......अपीलाथ" / Appellant Pan : Aagfb6141B बनाम / V/S. Ito, Ward- 11(4), ……""यथ" / Respondent Pune. Assessee By : Shri S. N. Puranik Revenue By : Shri Sudhendu Das सुनवाई क" तारीख / Date Of Hearing : 21.01.2021 घोषणा क" तारीख / Date Of Pronouncement : 29.01.2021 आदेश / Order Per Inturi Rama Rao, Am: This Is An Appeal Filed By The Assessee Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals)- 1, Pune (‘The Cit(A)’ For Short) Dated 12.01.2011 For The Assessment Year 2007-08. 2. The Appellant Raised The Following Grounds Of Appeal :- “1. Lower Authority Has Erred Both On Facts & On Law In Rejecting Appellant’S Claim U/S 80Ib(10). Same May Please Be Allowed. 2. Lower Authority Has Erred In Excluding The Land Area Of 1,508.49 Sq.Mtrs. For Road Widening. As Total Size Of Plot Of Land Of The Project Is 4,722.45 Sq. Mtrs. As Such More Than One Acre. Hence Appellant Be Declared Eligible For Deduction U/S 80Ib(10). 3. A) Assessee Firm Denies Its Liability To Interest U/S 234B.

For Appellant: Shri S. N. PuranikFor Respondent: Shri Sudhendu Das
Section 143(3)Section 234BSection 80I

…position of law that any housing project which has been approved by the local authority as a housing project should be considered as appropriate housing project u/s 80IB(10) of the Act as held by the Hon’ble Bombay High Court in the case of Vandana Properties 353 ITR 36 and CIT vs. Voora Properties, 373 317. Further, we observe that either the Assessing Officer or the CIT(A) did not meet the contention of the appellant that 4000 sq.mtrs. with reference to which the permissible of construction area was granted by the municipal authorities is equivalent to one acre in metric system. Thus, there is no material on re…

The Commissioner of Income Tax vs. M/S Brigade Enterprises Ltd

In the result, we do not find any merit in this

ITA/54/2013HC Karnataka22 Sept 2020

Bench: ALOK ARADHE,H.T. NARENDRA PRASAD

Section 143(1)Section 143(2)Section 260Section 260ASection 80I

…after approval of the project. In support of aforesaid submissions, reliance has been placed on decisions of Supreme Court in ‘CIT VS. RAGHAVENDRA CONSTRUCTIONS’, (2013) 354 ITR 194 (KARNATAKA), ‘CIT VS. VANDANA 12 PROPERTIES’, (2013) 353 ITR 36 (BOMBAY), (2008) 119 TTJ 269 (BANGALORE), ITA 412/BANG/09, ITA 763/2009 C/W 25/2009, ITA 1355/BANG/2010, ITA 61/2012, SLP AGAINST 25/2009 IN CC 2309/2013, SLP AGAINST 763/2009 IN CC 20865/2012, SLP AGAINST 61/2012 IN CC 9188/2013, R.P.WAS DISMISSED IN RP(C) NO.490 OF 2013, ‘ACIT VS. ‘G.R.DEVELOPERS IN ITA 405/BANG/2010,…

Bhoomi Realtors, Mumbai vs. ACIT 15(3), Mumbai

In the result, appeal of the Revenue is dismissed

ITA 3654/MUM/2017[2011-12]Status: DisposedITAT Mumbai31 Oct 2019AY 2011-12

Bench: Shri Vikas Awasthy & Shri Rajesh Kumarm/S. Bhoomi Realtors, 106, Shreepal Industrial Estate, S.V.Road, Jogeshwari(West), Mumbai 400 095 Pan: Aaaab33440J ...... Appellant Vs. Acit-15(3), R.No.122, 1St Floor, Matru Mandir, Mumbai 400 007 ..... Respondent Dcit, Cen.Cir.6(2), R.No.1903, 19Th Floor, Air India Building, Nariman Point, Mumbai 400 021. .... Appellant

For Appellant: Shri Mahaveer JainFor Respondent: Shri Ajay Mallik
Section 143(3)Section 80

…on resale of flat. 11.2 The ld. Authorized Representative for the assessee further submitted that as regards allowability of pro-rata deduction under section 80 IB(10) of the Act is concerned, the Hon’ble Bombay High Court in the case of Vandana Properties, 353 ITR 36 and the Hon’ble Madras High Court in the case of Viswas Promoters, 214 Taxman 524(Mad) has approved the same.. 12. On the other hand, ld. Departmental Representative vehemently defended the order of Assessing Officer in rejecting assessee’s claim of deduction under section 80 IB(10) of the Act and prayed for reversing the findings of CIT(A) on th…

Grandeur Homes Pvt. Ltd., Secunderabad, Hyderabad vs. ACIT, Circle-2(2), Hyderabad

In the result, assessee’s appeal is treated as allowed for statistical purposes

ITA 479/HYD/2017[2012-13]Status: DisposedITAT Hyderabad29 May 2019AY 2012-13

Bench: Smt. P. Madhavi Devi & Shri S.Rifaur Rahmangrandeur Homes P Ltd Vs Asstt. Commissioner Of Secunderabad Income Tax, Circle 2(2) Pan: Aaccg7612F Hyderabad (Appellant) (Respondent)

For Appellant: Shri S. Rama RaoFor Respondent: Shri K.J. Rao, DR
Section 143(3)Section 80I

…ITA No 479 of 2017 Grandeur Homes P Ltd Secunderabad. IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ A ‘ Bench, Hyderabad Before Smt. P. Madhavi Devi, Judicial Member AND Shri S.Rifaur Rahman, Accountant Member Grandeur Homes P Ltd Vs Asstt. Commissioner of Secunderabad Income Tax, Circle 2(2) PAN: AACCG7612F Hyderabad (Appellant) (Respondent) For Assessee : Shri S. Rama Rao For Revenue : Shri K.J. Rao, DR Date of Hearing: 18.04.2019 Date of Pronouncement: 29.05.2019 O R D E R Per Smt. P. Madhavi Devi, J.M. This is assessee’s appeal for the A.Y 2012-13 against the order of the CIT (A)-2 Hyderabad, date…

DCIT, Central Circle-1(2), Hyderabad vs. Janapriya Engineers Syndicate Limited, Hyderabad

In the result, appeals of the assessee in ITA Nos

ITA 216/HYD/2017[2008-09]Status: DisposedITAT Hyderabad18 Jan 2019AY 2008-09

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahmans.No.

For Appellant: Shri A. SrinivasFor Respondent: Smt. S. Narasamma
Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCH ‘A', HYDERABAD BEFORE SMT. P. MADHAVI DEVI, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER S.No. ITA No. AY Appellant Respondent 1& 2 1139 & 2007-08 Janapriya Dy. 1140/H/2017 & Engineers Commissioner 2008-09 Syndicate Ltd. of Income- (formerly known tax, Central as Janapriya Circle – 1(2), Engineers Hyd. Syndicate Pvt. Ltd.), Hyderabad. PAN – AAACE4560A) 3&4 215 & 2007-08 Dy. Janapriya 216/H/17 & Commissioner of Engineers 2008-09 Income-tax, Syndicate Central Circle – Ltd., Hyd. 1(2), Hyd. PAN - AAACE4560A) 5&6 1484 & 2007-08 Dy. M/s 1485/H/10…

DCIT, Central Circle-1(2), Hyderabad vs. Janapriya Engineers Syndicate Limited, Hyderabad

In the result, appeals of the assessee in ITA Nos

ITA 215/HYD/2017[2007-08]Status: DisposedITAT Hyderabad18 Jan 2019AY 2007-08

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahmans.No.

For Appellant: Shri A. SrinivasFor Respondent: Smt. S. Narasamma
Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCH ‘A', HYDERABAD BEFORE SMT. P. MADHAVI DEVI, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER S.No. ITA No. AY Appellant Respondent 1& 2 1139 & 2007-08 Janapriya Dy. 1140/H/2017 & Engineers Commissioner 2008-09 Syndicate Ltd. of Income- (formerly known tax, Central as Janapriya Circle – 1(2), Engineers Hyd. Syndicate Pvt. Ltd.), Hyderabad. PAN – AAACE4560A) 3&4 215 & 2007-08 Dy. Janapriya 216/H/17 & Commissioner of Engineers 2008-09 Income-tax, Syndicate Central Circle – Ltd., Hyd. 1(2), Hyd. PAN - AAACE4560A) 5&6 1484 & 2007-08 Dy. M/s 1485/H/10…

Janapriya Engineers Syndicate Limited (Formerly Known As Janapriya Engineers Syndicate Pvt. Ltd.), Hyderabad vs. Dy. Commissioner of Income Tax, Central Circle-1(2), Hyderabad

In the result, appeals of the assessee in ITA Nos

ITA 1140/HYD/2017[2008-09]Status: DisposedITAT Hyderabad18 Jan 2019AY 2008-09

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahmans.No.

For Appellant: Shri A. SrinivasFor Respondent: Smt. S. Narasamma
Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCH ‘A', HYDERABAD BEFORE SMT. P. MADHAVI DEVI, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER S.No. ITA No. AY Appellant Respondent 1& 2 1139 & 2007-08 Janapriya Dy. 1140/H/2017 & Engineers Commissioner 2008-09 Syndicate Ltd. of Income- (formerly known tax, Central as Janapriya Circle – 1(2), Engineers Hyd. Syndicate Pvt. Ltd.), Hyderabad. PAN – AAACE4560A) 3&4 215 & 2007-08 Dy. Janapriya 216/H/17 & Commissioner of Engineers 2008-09 Income-tax, Syndicate Central Circle – Ltd., Hyd. 1(2), Hyd. PAN - AAACE4560A) 5&6 1484 & 2007-08 Dy. M/s 1485/H/10…

Janapriya Engineers Syndicate Limited (Formerly Known As Janapriya Engineers Syndicate Pvt. Ltd.), Hyderabad vs. Dy. Commissioner of Income Tax, Central Circle-1(2), Hyderabad

In the result, appeals of the assessee in ITA Nos

ITA 1139/HYD/2017[2007-08]Status: DisposedITAT Hyderabad18 Jan 2019AY 2007-08

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahmans.No.

For Appellant: Shri A. SrinivasFor Respondent: Smt. S. Narasamma
Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCH ‘A', HYDERABAD BEFORE SMT. P. MADHAVI DEVI, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER S.No. ITA No. AY Appellant Respondent 1& 2 1139 & 2007-08 Janapriya Dy. 1140/H/2017 & Engineers Commissioner 2008-09 Syndicate Ltd. of Income- (formerly known tax, Central as Janapriya Circle – 1(2), Engineers Hyd. Syndicate Pvt. Ltd.), Hyderabad. PAN – AAACE4560A) 3&4 215 & 2007-08 Dy. Janapriya 216/H/17 & Commissioner of Engineers 2008-09 Income-tax, Syndicate Central Circle – Ltd., Hyd. 1(2), Hyd. PAN - AAACE4560A) 5&6 1484 & 2007-08 Dy. M/s 1485/H/10…

The DCIT, Central Circle - 2, Hyderabad vs. M/S. Engineers Reddy P. Ltd, Hyderabad

In the result, appeals of the assessee in ITA Nos

ITA 1485/HYD/2010[2008-09]Status: DisposedITAT Hyderabad18 Jan 2019AY 2008-09

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahmans.No.

For Appellant: Shri A. SrinivasFor Respondent: Smt. S. Narasamma
Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCH ‘A', HYDERABAD BEFORE SMT. P. MADHAVI DEVI, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER S.No. ITA No. AY Appellant Respondent 1& 2 1139 & 2007-08 Janapriya Dy. 1140/H/2017 & Engineers Commissioner 2008-09 Syndicate Ltd. of Income- (formerly known tax, Central as Janapriya Circle – 1(2), Engineers Hyd. Syndicate Pvt. Ltd.), Hyderabad. PAN – AAACE4560A) 3&4 215 & 2007-08 Dy. Janapriya 216/H/17 & Commissioner of Engineers 2008-09 Income-tax, Syndicate Central Circle – Ltd., Hyd. 1(2), Hyd. PAN - AAACE4560A) 5&6 1484 & 2007-08 Dy. M/s 1485/H/10…

The DCIT, Central Circle - 2, Hyderabad vs. M/S. Engineers Reddy P. Ltd, Hyderabad

In the result, appeals of the assessee in ITA Nos

ITA 1484/HYD/2010[2007-08]Status: DisposedITAT Hyderabad18 Jan 2019AY 2007-08

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahmans.No.

For Appellant: Shri A. SrinivasFor Respondent: Smt. S. Narasamma
Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCH ‘A', HYDERABAD BEFORE SMT. P. MADHAVI DEVI, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER S.No. ITA No. AY Appellant Respondent 1& 2 1139 & 2007-08 Janapriya Dy. 1140/H/2017 & Engineers Commissioner 2008-09 Syndicate Ltd. of Income- (formerly known tax, Central as Janapriya Circle – 1(2), Engineers Hyd. Syndicate Pvt. Ltd.), Hyderabad. PAN – AAACE4560A) 3&4 215 & 2007-08 Dy. Janapriya 216/H/17 & Commissioner of Engineers 2008-09 Income-tax, Syndicate Central Circle – Ltd., Hyd. 1(2), Hyd. PAN - AAACE4560A) 5&6 1484 & 2007-08 Dy. M/s 1485/H/10…

M/S Bengal Shristi Infrastructure Development Limited, Durgapur vs. ACIT, Circle-2, Durgapur

In the result, appeal of the assessee is allowed in part

ITA 1990/KOL/2016[2010-11]Status: DisposedITAT Kolkata05 Dec 2018AY 2010-11
Section 143(3)Section 250Section 40Section 80

…position of law laid down in this regard. He relied on a number of judgements on this issue. 4.2. The ld. Counsel for the assessee relied on the following case-law & Circular:- For the issue as to what is housing project:-  CIT vs. Vandana Properties; [2012] 206 Taxmann 584 (Bom.) 6 Assessment Year: 2010-11 M/s. Bengal Shristi Infrastructure Development Ltd  Viswas Promoters P. Ltd. v. ACIT; [2013] 29 taxmann.com 19 (Madras)  Madanlal Gupta vs. CIT 9 Taxmann.com 235  ACIT vs. Ashiana Amar Developers, 178 TTJ 424 (ITAT Kolkata)  CBDT Circular No. 205/3/2001/ITA-II dated 4th May 2001  Bengal Ambuja Housing…

Income-Tax Officer vs. M/S. Sai Siddhi Atul Enterprises, Pune

In the result, the appeal of Revenue is dismissed

ITA 2420/PUN/2016[2012-13]Status: DisposedITAT Pune15 Nov 2018AY 2012-13

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm

For Appellant: N O N EFor Respondent: Shri S.B. Prasad
Section 143(3)Section 80I

…आयकर अऩीऱीय अधधकरण “ए” न्यायऩीठ ऩुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE श्री डी. करुणाकरा राव, ऱेखा सदस्य, एवं श्री ववकास अवस्थी, न्याययक सदस्य के समक्ष । BEFORE SHRI D. KARUNAKARA RAO, AM AND SHRI VIKAS AWASTHY, JM आयकर अऩीऱ सं. / ITA No.2420/PUN/2016 यनधाारण वषा / Assessment Year : 2012-13 Income Tax Officer, Ward – 3(4), Pune .......अऩीऱाथी / Appellant बनाम / V/s. M/s. Sai Siddhi Atul Enterprises, Parvati Chamber, 16/1, Sangam Press Road, Kothrud, Pune – 411038 PAN : ABJFS7771C ……प्रत्यथी / Respondent Assessee by : N O N E Revenue by : Shri S.B. Prasad सुनवाई की तारीख / Date of H…

Income -Tax Officer, Pune vs. M/S. Yash Associates, Pune

In the result, all the appeals of Revenue are dismissed

ITA 1331/PUN/2017[2013-14]Status: DisposedITAT Pune28 Sept 2018AY 2013-14

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am आयकर अपीऱ सं. / Ita No.1164/Pun/2016 यििाारण वषा / Assessment Year : 2012-13 The Income Tax Officer, अऩीऱाथी/Appellant Ward 12(1), Pune …. Vs. M/S. Yash Associates, 401, 4Th Floor, Shreepal Chambers, 481/C, Shaniwar Peth, …. प्रत्यथी / Respondent Pune – 411030 Pan: Aaafy6149E

For Appellant: Shri Rajeev Kumar, CITFor Respondent: Shri Nilesh Khandelwal
Section 143(3)Section 80I

…ection 80IB(10) of the Act and held the assessee to have complied the requirement of M/s. Yash Associates section 80IB(10)(a) of the Act. The assessee also placed reliance on the decision of Hon’ble Bombay High Court in CIT Vs. Vandana Properties reported in 353 ITR 36 (Bom). The Assessing Officer however, distinguished the facts before the Hon’ble Bombay High Court and also did not accept the proposition laid down by the Tribunal in assessee’s own case and reiterated that the project ‘Ravi Park’ shall be deemed to have been approved on the date on which first approval of building plan was granted by local autho…

Income -Tax Officer, Pune vs. M/S. Yash Associates, Pune

In the result, all the appeals of Revenue are dismissed

ITA 1330/PUN/2017[2011-12]Status: DisposedITAT Pune28 Sept 2018AY 2011-12

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am आयकर अपीऱ सं. / Ita No.1164/Pun/2016 यििाारण वषा / Assessment Year : 2012-13 The Income Tax Officer, अऩीऱाथी/Appellant Ward 12(1), Pune …. Vs. M/S. Yash Associates, 401, 4Th Floor, Shreepal Chambers, 481/C, Shaniwar Peth, …. प्रत्यथी / Respondent Pune – 411030 Pan: Aaafy6149E

For Appellant: Shri Rajeev Kumar, CITFor Respondent: Shri Nilesh Khandelwal
Section 143(3)Section 80I

…ection 80IB(10) of the Act and held the assessee to have complied the requirement of M/s. Yash Associates section 80IB(10)(a) of the Act. The assessee also placed reliance on the decision of Hon’ble Bombay High Court in CIT Vs. Vandana Properties reported in 353 ITR 36 (Bom). The Assessing Officer however, distinguished the facts before the Hon’ble Bombay High Court and also did not accept the proposition laid down by the Tribunal in assessee’s own case and reiterated that the project ‘Ravi Park’ shall be deemed to have been approved on the date on which first approval of building plan was granted by local autho…