CIT v. Vatika Township Pvt. Ltd. M/s. City Corporation Ltd.

367 ITR 446Supreme Court of India2014#24686 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2020 to 2021.

Judgments citing CIT v. Vatika Township Pvt. Ltd. M/s. City Corporation Ltd.

Deputy Commissioner of Income-Tax, Cir 1(1), Pune vs. M/S. City Corporation Ltd., (Earlier Known As M/S Amanora Future Towers P Ltd), Pune

In the result, both the appeals are partly allowed

ITA 45/PUN/2021[2015-16]Status: DisposedITAT Pune17 Aug 2021AY 2015-16

Bench: Shri R.S. Syal & Shri S.S. Viswanethra Raviआयकर अपील सं. / Ita No.619/Pun/2020 िनधा"रण वष" / Assessment Year : 2015-16 Vs. M/S. City Corporation Limited, Dcit, Circle-1(1), (Earlier Known As M/S. Amanora Pune Future Towers Pvt. Ltd.,), 917/9A, City Chambers, F.C. Road, Shivajinagar, Pune-411004 Pan : Aakca3074H Appellant Respondent आयकर अपील सं. / Ita No.45/Pun/2021 िनधा"रण वष" / Assessment Year : 2015-16

…ch was inserted w.e.f. 01-04- 2019 and further relaxed w.e.f. 01-04-2021? At this juncture, it is relevant to note the judgment of Hon’ble Supreme Court in a Constitution Bench decision in CIT Vs. Vatika Township Pvt. Ltd. M/s. City Corporation Ltd., (2014) 367 ITR 446 (SC) in which the prospective or retrospective application of the provisions has been extensively dealt with by holding that a legislation is ordinarily presumed to be prospective unless contrary intention appears. It further went on to hold that: `where a benefit is conferred by legislation, the rule against a retrospective construction is di…

Amanora Future Pvt. Ltd, Pune vs. Deputy Commissioner of Income-Tax, Circle 1(1), Pune

In the result, both the appeals are partly allowed

ITA 619/PUN/2020[2015-16]Status: DisposedITAT Pune17 Aug 2021AY 2015-16

Bench: Shri R.S. Syal & Shri S.S. Viswanethra Raviआयकर अपील सं. / Ita No.619/Pun/2020 िनधा"रण वष" / Assessment Year : 2015-16 Vs. M/S. City Corporation Limited, Dcit, Circle-1(1), (Earlier Known As M/S. Amanora Pune Future Towers Pvt. Ltd.,), 917/9A, City Chambers, F.C. Road, Shivajinagar, Pune-411004 Pan : Aakca3074H Appellant Respondent आयकर अपील सं. / Ita No.45/Pun/2021 िनधा"रण वष" / Assessment Year : 2015-16

…ch was inserted w.e.f. 01-04- 2019 and further relaxed w.e.f. 01-04-2021? At this juncture, it is relevant to note the judgment of Hon’ble Supreme Court in a Constitution Bench decision in CIT Vs. Vatika Township Pvt. Ltd. M/s. City Corporation Ltd., (2014) 367 ITR 446 (SC) in which the prospective or retrospective application of the provisions has been extensively dealt with by holding that a legislation is ordinarily presumed to be prospective unless contrary intention appears. It further went on to hold that: `where a benefit is conferred by legislation, the rule against a retrospective construction is di…

D.L. Khandge, Pune vs. Income Tax Officer, Pune

In the result, both the appeals are allowed

ITA 652/PUN/2017[2007-08]Status: DisposedITAT Pune23 Dec 2020AY 2007-08

Bench: Shri R.S. Syal & Shri Partha Sarathi Chaudhuryassessment Year : 2007-08

Section 148Section 269Section 45Section 50C

…zed in V.L. Khandge and Santosh D. Khandge the past on receiving full or part of the consideration, thereby exposing the assessee to higher tax bill. 8. The Hon’ble Supreme Court in a Constitution Bench decision in CIT Vs. Vatika Township Pvt. Ltd. (2014) 367 ITR 446 (SC) has extensively dealt with the prospective or retrospective application of the provisions by holding that a legislation is ordinarily presumed to be prospective unless contrary intention appears. It further went on to hold that: `where a benefit is conferred by legislation, the rule against a retrospective construction is different. If le…

CIT v. Vatika Township Pvt. Ltd. M/s. City Corporation Ltd. (367 ITR 446) — Cited in 3 Judgments | BharatTax