CIT v. VGP Housing (P) Ltd.

368 ITR 565High Court2014#10240 most cited
11

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2026.

Also reported as

66 Taxmann.com 354

Sections most often in play

Section 143(3)Section 263Section 14ASection 36(1)(iii)Section 115JBSection 143(3A)Section 143(3B)Section 32

Issues it is cited on

opportunity of being heardcompanysection 143(3)indiabusiness

Judgments citing CIT v. VGP Housing (P) Ltd.

SAURASHTRA CEMENT LIMITED,PORBANDAR vs. THE PRINCIPAL COMMISSIONER OF INCOME TAX, JAMNAGAR, JAMNAGAR

In the result, appeal filed by the assessee is allowed

ITA 307/RJT/2024[2018-19]Status: DisposedITAT Rajkot08 Jan 2026AY 2018-19

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinhaआयकर अपील सं/.Ita No.307/Rjt/2024 िनधा"रणवष"/ Assessment Year: 2018-19 Saurashtra Cement Ltd. Principal Commissioner Of Near Railway Station, बनाम Income Tax, Jamnagar, Saurashtra Cement Factory, Jamnagar Vs. P.O. Ranavav, Adityana Road, Porbandar, Gujarat-360560 Pan : Aahfs5211J (अपीलाथ"/Assessee) : (""थ"/Respondent) िनधा"रती की ओर से/Assessee By : Shri Vimal Desai, Ld.Ar राज" की ओर से/Revenue By : Shri Sanja Punglia, Ld. Cit-Dr सुनवाई की तारीख/Date Of Hearing : 16/10/2025 घोषणा की तारीख/Date Of Pronouncement : 08/01/2026 Order

For Appellant: Shri Vimal Desai, ld.ARFor Respondent: Shri Sanja Punglia, Ld. CIT-DR
Section 143(3)Section 14ASection 263Section 36(1)(iii)

…आयकर अपीलीय अिधकरण, राजकोट "ायपीठ, राजकोट। IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH, RAJKOT BEFORE DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER AND SHRI DINESH MOHAN SINHA, JUDICIAL MEMBER आयकर अपील सं/.ITA No.307/RJT/2024 िनधा"रणवष"/ Assessment Year: 2018-19 Saurashtra Cement Ltd. Principal Commissioner of Near Railway Station, बनाम Income Tax, Jamnagar, Saurashtra Cement Factory, Jamnagar Vs. P.O. Ranavav, Adityana Road, Porbandar, Gujarat-360560 PAN : AAHFS5211J (अपीलाथ"/Assessee) : (""थ"/Respondent) िनधा"रती की ओर से/Assessee by : Shri Vimal Desai, ld.AR राज" की ओर से/Revenue by : Shri Sanja Punglia, L…

JCIT(OSD), CC-1, LKO, LUCKNOW vs. ACP TOLLWAYS PRIVATE LIMITED, LUCKNOW

In the result, the appeal filed by Revenue is dismissed and the Cross\nObjection filed by the assessee is partly allowed

ITA 131/LKW/2024[2021-22]Status: DisposedITAT Lucknow17 Oct 2025AY 2021-22
Section 143(2)Section 32

…Mag.)/[2014]369/TR403; (ii) Hon'ble\nAllahabad High Court in the case of CIT v. Noida Toll Bridge\nCo. Ltd. [2013] 30 taxmann.com 207/213 Taxman 333 (iii)\nHon'ble Madras High Court in the case of CIT v. VGP Housing\n(P.) Ltd. [2016] 66 taxmann.com 354/[2014] 368 ITR 565; (iv)\nHon'ble Rajasthan High Court in the case of CIT v. Jawahar\nV.\nKala Kendra [2014] 43 taxmann.com 159/222 Taxman 222/362\nITR 515; (v) Hon'ble Rajasthan High Court in the case of CIT v.\nMohd. Bux Shokat Ali [2001] 118 Taxman 712/[2002] 256 ITR\n357.\n9. The decisions of the Hon'ble Jurisdictional High Court in the\ncase of North Karnataka…

KERALA TRANSPORT DEVELOPMENT FINANCE CORPORATION LTD,TRIVANDRUM vs. THE PCIT , TRIVANDRUM

In the result, appeal filed by the assessee stands allowed

ITA 443/COCH/2023[2018-19]Status: DisposedITAT Cochin15 Jul 2025AY 2018-19

Bench: Shri Inturi Rama Rao, Am & Sonjoy Sarma, Jm Assessment Year:2018-19 Kerala Transport Development Finance .......... Appellant Corporation Limited, Thiruvananthapuram. Pan: Aabck1318F Vs.

For Appellant: Smt. Anoopa, AdvocateFor Respondent: Smt. Veni Raj, CIT-DR
Section 115JSection 143(3)Section 263Section 32

…403; (ii) Hon'ble Allahabad High Court in the case of CIT vs. Noida Toll Bridge Co. Ltd [2013] 213 Taxman 6 Kerala Transport Development Finance Corporation Ltd vs. PCIT 333; (iii) Hon'ble Madras High Court in the case of CIT vs. VGP Housing (P.) Ltd [2016] 368 ITR 565. However, the Hon'ble Bombay High Court in the case of North Karnataka Expressway Ltd vs. CIT [2014] 51 taxmann.com 214 and the Hon'ble Bombay High Court in the case of CIT vs. West Gujarat Expressway ltd [2017] 390 ITR 398 (Bom.) took a view that the assessee is not entitled for depreciation on the assets not owned by the assessee by following i…

DEPUTY COMMISSIONER OF INCOME-TAX, CENTRAL CIRCLE-1,, NASHIK vs. M/S. ASHOKA DHANKUNI KHARAGPUR TOLLWAY LIMITED,, NASHIK

Appeal is dismissed

ITA 143/PUN/2021[2017-18]Status: DisposedITAT Pune27 Sept 2022AY 2017-18

Bench: Shri S.S.Godara & Shri Inturi Rama Raoआयकर अपीलसं. / Ita No.143/Pun/2021 िनधा"रणवष" / Assessment Year : 2017-18 The Deputy Commissioner Of M/S.Ashoka Dhankuni Income Tax, Central Circle-1, Vs Kharagpur Tollway Ltd., Nashik. . S No 861, Ashoka House, Ashoka Marg, Vadala, Nashik. Pan: Aajca 2569 C Appellant/ Assessee Respondent /Revenue Assessee By None Revenue By Shri B Koteswra Rao – Dr Date Of Hearing 08/09/2022 Date Of Pronouncement 27/09/2022 आदेश/ Order Per S.S.Godara, Jm: This Revenue’S Appeal For Assessment Year 2017-18 Is Directed Against The Commissioner Of Income Tax(Appeal), Pune- 12’S Order No.Itba/Apl/S/250/2020-21/1031080551(1) Dated 28.02.2021, In Proceedings U/S.250 Of The Income Tax Act, 1961 [In Short “The Act”].

Section 250Section 32Section 32(1)(ii)

…आयकर अपीलीय अिधकरण “ए” "ायपीठ पुणे म"। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI S.S.GODARA, JUDICIAL MEMBER AND SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER आयकर अपीलसं. / ITA No.143/PUN/2021 िनधा"रणवष" / Assessment Year : 2017-18 The Deputy Commissioner of M/s.Ashoka Dhankuni Income Tax, Central Circle-1, Vs Kharagpur Tollway Ltd., Nashik. . S No 861, Ashoka House, Ashoka Marg, Vadala, Nashik. PAN: AAJCA 2569 C Appellant/ Assessee Respondent /Revenue Assessee by None Revenue by Shri B Koteswra Rao – DR Date of hearing 08/09/2022 Date of pronouncement 27/09/2022 आदेश/ ORDER Per S.S.Godara, JM:…

DEPUTY COMMISSIONER OF INCOME-TAX, CENTRAL CIRCLE-1,, NASHIK vs. M/S. ASHOKA DHANKUNI KHARAGPUR TOLLWAY LIMITED,, NASHIK

In the result, the appeal filed by Revenue in ITA No

ITA 157/PUN/2019[2015-16]Status: DisposedITAT Pune19 Jul 2022AY 2015-16

Bench: Shri Inturi Rama Rao & Shri S.S. Viswanethra Raviआयकर अपीऱ सं. / Ita No.157/Pun/2019 निर्धारण वषा / Assessment Year : 2015-16

For Appellant: Shri Pramod ShingteFor Respondent: Shri Deepak Garg
Section 143(3)Section 32Section 32(1)(ii)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI S.S. VISWANETHRA RAVI, JUDICIAL MEMBER आयकर अपीऱ सं. / ITA No.157/PUN/2019 निर्धारण वषा / Assessment Year : 2015-16 The Deputy Commissioner of Income-tax, Central Circle 1, Nashik .......अऩीऱाथी / Appellant बिधम / V/s. M/s. Ashoka Dhankuni Kharagpur Tollway Ltd., S.No.861, Ashoka House, Ashoka Marg, Wadala, Nashik – 422011 PAN: AAJCA2569C ……प्रत्यथी / Respondent आयकर अपीऱ सं. / ITA Nos.187 & 188/PUN/2019 निर्धारण वषा / Assessment Years : 2014-15 & 2015-16 The Deputy Commissioner of Income-tax, Circle 1…

DEPUTY COMMISSIONER OF INCOME-TAX, CIRCLE - 1,, NASHIK vs. M/S. ASHOKA BELGAUM DHARWARD TOLLWAY LTD,, NASHIK

In the result, the appeal filed by Revenue in ITA No

ITA 188/PUN/2019[2015-16]Status: DisposedITAT Pune19 Jul 2022AY 2015-16

Bench: Shri Inturi Rama Rao & Shri S.S. Viswanethra Raviआयकर अपीऱ सं. / Ita No.157/Pun/2019 निर्धारण वषा / Assessment Year : 2015-16

For Appellant: Shri Pramod ShingteFor Respondent: Shri Deepak Garg
Section 143(3)Section 32Section 32(1)(ii)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI S.S. VISWANETHRA RAVI, JUDICIAL MEMBER आयकर अपीऱ सं. / ITA No.157/PUN/2019 निर्धारण वषा / Assessment Year : 2015-16 The Deputy Commissioner of Income-tax, Central Circle 1, Nashik .......अऩीऱाथी / Appellant बिधम / V/s. M/s. Ashoka Dhankuni Kharagpur Tollway Ltd., S.No.861, Ashoka House, Ashoka Marg, Wadala, Nashik – 422011 PAN: AAJCA2569C ……प्रत्यथी / Respondent आयकर अपीऱ सं. / ITA Nos.187 & 188/PUN/2019 निर्धारण वषा / Assessment Years : 2014-15 & 2015-16 The Deputy Commissioner of Income-tax, Circle 1…

DEPUTY COMMISSIONER OF INCOME-TAX, CIRCLE - 1,, NASHIK vs. M/S. ASHOKA BELGAUM DHARWARD TOLLWAY LTD,, NASHIK

In the result, the appeal filed by Revenue in ITA No

ITA 187/PUN/2019[2014-15]Status: DisposedITAT Pune19 Jul 2022AY 2014-15

Bench: Shri Inturi Rama Rao & Shri S.S. Viswanethra Raviआयकर अपीऱ सं. / Ita No.157/Pun/2019 निर्धारण वषा / Assessment Year : 2015-16

For Appellant: Shri Pramod ShingteFor Respondent: Shri Deepak Garg
Section 143(3)Section 32Section 32(1)(ii)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI S.S. VISWANETHRA RAVI, JUDICIAL MEMBER आयकर अपीऱ सं. / ITA No.157/PUN/2019 निर्धारण वषा / Assessment Year : 2015-16 The Deputy Commissioner of Income-tax, Central Circle 1, Nashik .......अऩीऱाथी / Appellant बिधम / V/s. M/s. Ashoka Dhankuni Kharagpur Tollway Ltd., S.No.861, Ashoka House, Ashoka Marg, Wadala, Nashik – 422011 PAN: AAJCA2569C ……प्रत्यथी / Respondent आयकर अपीऱ सं. / ITA Nos.187 & 188/PUN/2019 निर्धारण वषा / Assessment Years : 2014-15 & 2015-16 The Deputy Commissioner of Income-tax, Circle 1…

DCIT, CENTRAL CIRCLE 1(1), CHENNAI vs. VELLORE INSTITUTE OF TECHNOLOGY, VELLORE

Appeals of the Revenue are dismissed whereas that of assessee are partly allowed

ITA 2220/CHNY/2017[2006-07]Status: DisposedITAT Chennai14 Nov 2018AY 2006-07

Bench: Shri Abraham P. George & Shri Duvvuru Rl Reddy]

For Appellant: Shri. A. Mahesh, C.A
Section 11Section 12ASection 13(1)Section 132Section 153A

…itted by the assessee was sufficient for proving land ITA Nos2125 to 2128 :- 32 -: & 2219 to 2222 /2017 development expenditure. Reliance was also placed on a judgment of Hon’ble Jurisdictional High Court in the case of CIT vs. VGP Housing (P) Ltd, (2014) 368 ITR 565, for supporting his argument that land development expenditure could be proved through indirect evidence. In any case as per ld. Authorised Representative, there was nothing on record with the lower authorities to show that any such amount was diverted or used by the trustees for their benefit. On the cash refunds made against advance receip…

DCIT, CENTRAL CIRCLE 1(1), CHENNAI vs. VELLORE INSTITUTE OF TECHNOLOGY, VELLORE

Appeals of the Revenue are dismissed whereas that of assessee are partly allowed

ITA 2219/CHNY/2017[2005-06]Status: DisposedITAT Chennai14 Nov 2018AY 2005-06

Bench: Shri Abraham P. George & Shri Duvvuru Rl Reddy]

For Appellant: Shri. A. Mahesh, C.A
Section 11Section 12ASection 13(1)Section 132Section 153A

…itted by the assessee was sufficient for proving land ITA Nos2125 to 2128 :- 32 -: & 2219 to 2222 /2017 development expenditure. Reliance was also placed on a judgment of Hon’ble Jurisdictional High Court in the case of CIT vs. VGP Housing (P) Ltd, (2014) 368 ITR 565, for supporting his argument that land development expenditure could be proved through indirect evidence. In any case as per ld. Authorised Representative, there was nothing on record with the lower authorities to show that any such amount was diverted or used by the trustees for their benefit. On the cash refunds made against advance receip…

VELLORE INSTITUTE OF TECHNOLOGY,VELLORE vs. DCIT, CC IV(1), CHENNAI

Appeals of the Revenue are dismissed whereas that of assessee are partly allowed

ITA 2126/CHNY/2017[2006-07]Status: DisposedITAT Chennai14 Nov 2018AY 2006-07

Bench: Shri Abraham P. George & Shri Duvvuru Rl Reddy]

For Appellant: Shri. A. Mahesh, C.A
Section 11Section 12ASection 13(1)Section 132Section 153A

…itted by the assessee was sufficient for proving land ITA Nos2125 to 2128 :- 32 -: & 2219 to 2222 /2017 development expenditure. Reliance was also placed on a judgment of Hon’ble Jurisdictional High Court in the case of CIT vs. VGP Housing (P) Ltd, (2014) 368 ITR 565, for supporting his argument that land development expenditure could be proved through indirect evidence. In any case as per ld. Authorised Representative, there was nothing on record with the lower authorities to show that any such amount was diverted or used by the trustees for their benefit. On the cash refunds made against advance receip…

VELLORE INSTITUTE OF TECHNOLOGY,VELLORE vs. DCIT, CC IV(1), CHENNAI

Appeals of the Revenue are dismissed whereas that of assessee are partly allowed

ITA 2125/CHNY/2017[2005-06]Status: DisposedITAT Chennai14 Nov 2018AY 2005-06

Bench: Shri Abraham P. George & Shri Duvvuru Rl Reddy]

For Appellant: Shri. A. Mahesh, C.A
Section 11Section 12ASection 13(1)Section 132Section 153A

…itted by the assessee was sufficient for proving land ITA Nos2125 to 2128 :- 32 -: & 2219 to 2222 /2017 development expenditure. Reliance was also placed on a judgment of Hon’ble Jurisdictional High Court in the case of CIT vs. VGP Housing (P) Ltd, (2014) 368 ITR 565, for supporting his argument that land development expenditure could be proved through indirect evidence. In any case as per ld. Authorised Representative, there was nothing on record with the lower authorities to show that any such amount was diverted or used by the trustees for their benefit. On the cash refunds made against advance receip…