Commissioner of Income Tax v. Bhoopalam Commercial Complex & Industries (P) Ltd.

262 ITR 517High Court2003#17517 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2015 to 2025.

Judgments citing Commissioner of Income Tax v. Bhoopalam Commercial Complex & Industries (P) Ltd.

The Commissioner of Income Tax-IV vs. M/s Pokarna Limited

The appeals are dismissed

ITTA/273/2012HC Telangana18 Feb 2025

Bench: P.SAM KOSHY,NARSING RAO NANDIKONDA

Section 260A

…r the head `Income from House Property’ as held by the Assessing Officer? 2. Whether the Appellate Authorities were correct in holding that the decision of this Hon’ble Court in the case of Bhopalam Commercial Complex and Industrial Ltd., reported in 262 ITR 517 and Decision of Apex Court in the case of Poddar Cement, 226 ITR 625 are not applicable to the facts and circumstances of the present case, when the decisions were directly on the issue in favour of the revenue and consequently recorded a perverse finding? 3. Whether the Appellate Authorities were correct in holding that the value of la…

YASH SUNEJA,NEW DELHI vs. ACIT, CIRCLE-42(1), NEW DELHI

In the result, appeal of the assessee is allowed

ITA 7947/DEL/2018[2015-16]Status: DisposedITAT Delhi04 Jan 2022AY 2015-16

Bench: Shri R.K. Panda & Shri K.Narasimha Chary

Section 143(3)Section 54F

…view has been affirmed by the Hon'ble Supreme Court of India in the case of Shambhu Investment P. Ltd. Vs. CIT reported as 263 ITR 143(SC). The Hon'ble Karnataka High Court in the case of CIT Vs. Bhoopalam Commercial Complex & Industries (P) Ltd. reported as 262 ITR 517 (Kar), in the facts and circumstances of the case held that rental income from commercial complex is liable to be assessed under the head "income from house property". Thus, in the instant case the Commissioner of Income Tax (Appeals) has erred in holding that since the income from commercial property is assessed under the head "income from house…

ASSISTANT COMMISSIONER OF INCOME TAX, BANGALORE vs. M/S.PRESTIGE GARDEN CONSTRUCTIONS PVT. LTD.,, BANGALORE

In the result, the appeal filed by the revenue is dismissed

ITA 1849/BANG/2016[2011-12]Status: DisposedITAT Bangalore17 Jan 2018AY 2011-12

Bench: Shri Inturi Rama Rao & Shri Lalit Kumarasst. Commissioner Of Income-Tax, Circle 5(1)(2), Bengaluru. … Appellant Vs. M/S.Prestige Garden Constructions Pvt. Ltd. No.1, The Falcon House, Main Guard Cross Road, Off Infantry Road, Bengaluru-560 001. … Respondent Pan:Aabcp 2091E

For Appellant: Shri B.K.Panda, CIT(DR)For Respondent: Shri Sudheendra, CA

…l income from the Mall under the head ‘income from house property’ after placing reliance on the decision of the Hon’ble Supreme Court in the case of 263 ITR143 and the jurisdictional of High Court decision in the case of CIT vs. Bhoopalan Commercial Complex (262 ITR 517). 4. Being aggrieved, an appeal was preferred before the ld.CIT(A), who vide impugned order, held that having regard to the objects of the company, rental income should be assessed under the head ‘income from business’. Page 3 of 4 5. Being aggrieved, the revenue is in appeal before us 6. The learned DR contended that the ld.CIT(A) was not justi…

PR. COMMISSIONER OF INCOME TAX vs. MR.SYED MOHAMMED SHABBIR

ITA/567/2015HC Karnataka31 May 2016

Bench: JAYANT PATEL,B.SREENIVASE GOWDA

Section 143(3)Section 260

…decision of the Apex Court in case of CIT Vs. Chugandas & Co. reported at (55 ITR 17) (SC), the decision of Karnataka High Court in case of Commissioner of Income Tax Vs. Bhoopalam Commercial Complex & Industries (P) Ltd. reported at (2003) 262 ITR 517 as well as the decision of 11 Calcutta High Court in case of Shambhu Investments Pvt. Ltd. reported at 263 ITR 143. 8. As such, the question for giving treatment to the income of the property of the assesee as that from ‘income from house property’ can be said as already concluded by aforesaid decision. The additional factual a…

M/S SILVER SOFTWARE PVT LTD,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX,, BANGALORE

In the result, the assessee's appeals for Assessment Years 2010-11 and 2011-12

ITA 1642/BANG/2014[2010-11]Status: DisposedITAT Bangalore29 May 2015AY 2010-11

Bench: Shri N.V. Vasudevan & Shri Jason P. Boaz

For Appellant: Shri Zain Ahmed Khan, C.AFor Respondent: Dr.P.K. Srihari, Addl. CIT (D.R.)

Section 143(3)

…o tax under the head ‘Income from House Property’. In coming to this conclusion, the Assessing Officer relied on the following judicial pronouncements :- (i) Shambu Investments Pvt. Ltd. (2003) 263 ITR 143(SC). (ii) Bhoopalam Commercial Complex & Industries (262 ITR 517) (Kar). (iii) CIT V Sarabhai Pvt. Ltd. (2003) 263 ITR 197 (Guj) (iv) CIT V Poddar Cement Pvt. Ltd. (1997) 226 ITR 625 (SC). 2.2 Aggrieved by the orders of assessment for Assessment Years 2010-11 and 2011-12 dt.15.3.2013 and 5.3.2014 respectively, the assessee preferred appeals before the CIT (Appeals) – III, Bangalore. The learned CIT (Appeals) v…