CIT v. VEERABHADRA INDUSTRIES

240 ITR 5High Court#23896 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2016 to 2016.

Judgments citing CIT v. VEERABHADRA INDUSTRIES

The Commissioner of Income-Tax vs. M/S Golf View Homes Ltd

ITA/440/2008HC Karnataka30 Nov 2016

Bench: P.S.DINESH KUMAR,JAYANT PATEL

Section 260

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 30TH DAY OF NOVEMBER 2016 PRESENT THE HON’BLE MR.JUSTICE JAYANT PATEL AND THE HON’BLE MR.JUSTICE P S DINESH KUMAR ITA NO.440/2008 C/W ITA NO.1067/2008 IN ITA NO.440/2008: BETWEEN: 1. THE COMMISSIONER OF INCOME-TAX C R BUILDING QUEENS ROAD BANGALORE 2. THE ASSISTANT COMMISSIONER OF INCOME-TAX, CIRCLE-11(2) C.R BUILDING, QUEENS ROAD, BANGALORE ...APPELLANTS (BY SRI.K V ARAVIND, ADVOCATE) AND: M/S GOLF VIEW HOMES LTD SHERIFF CENTRE 2 5TH FLOOR NO. 73/1, ST. MARKS ROAD BANGALORE-560…

The Commissioner of Income-Tax vs. M/S Golf View Homes Ltd

ITA/145/2007HC Karnataka30 Nov 2016

Bench: P.S.DINESH KUMAR,JAYANT PATEL

Section 22Section 260Section 28

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 30TH DAY OF NOVEMBER 2016 PRESENT THE HON’BLE MR.JUSTICE JAYANT PATEL AND THE HON’BLE MR.JUSTICE P S DINESH KUMAR ITA NO.145/2007 BETWEEN: 1. THE COMMISSIONER OF INCOME-TAX CENTRAL CIRCLE, C.R.BUILDING QUEENS ROAD BANGALORE 2. THE ASSISTANT COMMISSIONER OF INCOME-TAX, CIRCLE-11(2) C.R.BUILDING, QUEENS ROAD, BANGALORE ...APPELLANTS (BY SRI.K V ARAVIND, ADVOCATE) AND: M/S GOLF VIEW HOMES LTD., NO.73/1, 5TH FLOOR, SHERIFF CENTRE ST. MARK’S ROAD, BANGALORE ...RESPONDE…

The Commissioner of Income-Tax vs. M/S Golf View Homes Ltd

ITA/506/2014HC Karnataka30 Nov 2016

Bench: P.S.DINESH KUMAR,JAYANT PATEL

Section 260

…VS. VEERABHADRA INDUSTRIES reported in 240 ITR 5 (AP) while distinguishing the said decision, it has been interalia recorded as under: 10 “Similarly its reliance on the judgment in the case of CIT vs. Veerabhadra Industries reported in 240 ITR 5 (AP) is also misplaced in that rental income in that case was held as assessable as income from house property in as much as there was only single act of construction of godown and letting it out as against the systematic activity of construction of one building after another and also acquiring property rights in Diamond District and Plati…