Common Wealth Developers v. DCIT

267 CTR 297Reported decision2014#12569 most cited
8

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2022 to 2022.

Judgments citing Common Wealth Developers v. DCIT

ASSISTANT COMMISSIONER OF INCOME-TAX vs. M/S. NAMRATA DEVELOPERS FLORA CITY,, PUNE

Accordingly uphold the CIT(A) foregoing directions granting proportionate section 80IB(10) deduction to the assessee. Ordered accordingly. These Revenue’s cross appeals in ITA No.1684 to 1687/PUN/2...

ITA 1687/PUN/2016[2013-14]Status: DisposedITAT Pune09 Jun 2022AY 2013-14

Bench: Shri S.S.Godara & Shri Dipak Pandurang Ripoteआयकरअपीलसं. / Ita No’S.1679 To 1682/Pun/2016 िनधा"रण वष" / Assessment Years: 2010-11 To 2013-14 M/S. Namrata Developers Flora The Deputy Commissioner Of City, Vs Income Tax, Central Circle-2(1), 592, Ravivar Peth, Talegaon- Pune. Dabhade, Taluka Maval, Pune – 410 506. Pan: Aaaan 4708 C Appellant/ Assessee Respondent /Revenue

Section 143(3)Section 153CSection 80I

…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 DIPAK PANDURANG RIPOTE, ACCOUNTANT MEMBER आयकरअपीलसं. / ITA No’s.1679 to 1682/PUN/2016 िनधा"रण वष" / Assessment Years: 2010-11 to 2013-14 M/s. Namrata Developers Flora The Deputy Commissioner of City, Vs Income Tax, Central Circle-2(1), 592, Ravivar Peth, Talegaon- Pune. Dabhade, Taluka Maval, Pune – 410 506. PAN: AAAAN 4708 C Appellant/ Assessee Respondent /Revenue आयकरअपीलसं. / ITA No’s.1684 to 1687/PUN/2016 िनधा"रण वष" / Assessment Years: 2010-11 to 2013-14 The Assistan…

ASSISTANT COMMISSIONER OF INCOME-TAX vs. M/S. NAMRATA DEVELOPERS FLORA CITY,, PUNE

Accordingly uphold the CIT(A) foregoing directions granting proportionate section 80IB(10) deduction to the assessee. Ordered accordingly. These Revenue’s cross appeals in ITA No.1684 to 1687/PUN/2...

ITA 1684/PUN/2016[2010-11]Status: DisposedITAT Pune09 Jun 2022AY 2010-11

Bench: Shri S.S.Godara & Shri Dipak Pandurang Ripoteआयकरअपीलसं. / Ita No’S.1679 To 1682/Pun/2016 िनधा"रण वष" / Assessment Years: 2010-11 To 2013-14 M/S. Namrata Developers Flora The Deputy Commissioner Of City, Vs Income Tax, Central Circle-2(1), 592, Ravivar Peth, Talegaon- Pune. Dabhade, Taluka Maval, Pune – 410 506. Pan: Aaaan 4708 C Appellant/ Assessee Respondent /Revenue

Section 143(3)Section 153CSection 80I

…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 DIPAK PANDURANG RIPOTE, ACCOUNTANT MEMBER आयकरअपीलसं. / ITA No’s.1679 to 1682/PUN/2016 िनधा"रण वष" / Assessment Years: 2010-11 to 2013-14 M/s. Namrata Developers Flora The Deputy Commissioner of City, Vs Income Tax, Central Circle-2(1), 592, Ravivar Peth, Talegaon- Pune. Dabhade, Taluka Maval, Pune – 410 506. PAN: AAAAN 4708 C Appellant/ Assessee Respondent /Revenue आयकरअपीलसं. / ITA No’s.1684 to 1687/PUN/2016 िनधा"रण वष" / Assessment Years: 2010-11 to 2013-14 The Assistan…

ASSISTANT COMMISSIONER OF INCOME-TAX vs. M/S. NAMRATA DEVELOPERS FLORA CITY,, PUNE

Accordingly uphold the CIT(A) foregoing directions granting proportionate section 80IB(10) deduction to the assessee. Ordered accordingly. These Revenue’s cross appeals in ITA No.1684 to 1687/PUN/2...

ITA 1686/PUN/2016[2012-13]Status: DisposedITAT Pune09 Jun 2022AY 2012-13

Bench: Shri S.S.Godara & Shri Dipak Pandurang Ripoteआयकरअपीलसं. / Ita No’S.1679 To 1682/Pun/2016 िनधा"रण वष" / Assessment Years: 2010-11 To 2013-14 M/S. Namrata Developers Flora The Deputy Commissioner Of City, Vs Income Tax, Central Circle-2(1), 592, Ravivar Peth, Talegaon- Pune. Dabhade, Taluka Maval, Pune – 410 506. Pan: Aaaan 4708 C Appellant/ Assessee Respondent /Revenue

Section 143(3)Section 153CSection 80I

…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 DIPAK PANDURANG RIPOTE, ACCOUNTANT MEMBER आयकरअपीलसं. / ITA No’s.1679 to 1682/PUN/2016 िनधा"रण वष" / Assessment Years: 2010-11 to 2013-14 M/s. Namrata Developers Flora The Deputy Commissioner of City, Vs Income Tax, Central Circle-2(1), 592, Ravivar Peth, Talegaon- Pune. Dabhade, Taluka Maval, Pune – 410 506. PAN: AAAAN 4708 C Appellant/ Assessee Respondent /Revenue आयकरअपीलसं. / ITA No’s.1684 to 1687/PUN/2016 िनधा"रण वष" / Assessment Years: 2010-11 to 2013-14 The Assistan…

ASSISTANT COMMISSIONER OF INCOME-TAX vs. M/S. NAMRATA DEVELOPERS FLORA CITY,, PUNE

Accordingly uphold the CIT(A) foregoing directions granting proportionate section 80IB(10) deduction to the assessee. Ordered accordingly. These Revenue’s cross appeals in ITA No.1684 to 1687/PUN/2...

ITA 1685/PUN/2016[2011-12]Status: DisposedITAT Pune09 Jun 2022AY 2011-12

Bench: Shri S.S.Godara & Shri Dipak Pandurang Ripoteआयकरअपीलसं. / Ita No’S.1679 To 1682/Pun/2016 िनधा"रण वष" / Assessment Years: 2010-11 To 2013-14 M/S. Namrata Developers Flora The Deputy Commissioner Of City, Vs Income Tax, Central Circle-2(1), 592, Ravivar Peth, Talegaon- Pune. Dabhade, Taluka Maval, Pune – 410 506. Pan: Aaaan 4708 C Appellant/ Assessee Respondent /Revenue

Section 143(3)Section 153CSection 80I

…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 DIPAK PANDURANG RIPOTE, ACCOUNTANT MEMBER आयकरअपीलसं. / ITA No’s.1679 to 1682/PUN/2016 िनधा"रण वष" / Assessment Years: 2010-11 to 2013-14 M/s. Namrata Developers Flora The Deputy Commissioner of City, Vs Income Tax, Central Circle-2(1), 592, Ravivar Peth, Talegaon- Pune. Dabhade, Taluka Maval, Pune – 410 506. PAN: AAAAN 4708 C Appellant/ Assessee Respondent /Revenue आयकरअपीलसं. / ITA No’s.1684 to 1687/PUN/2016 िनधा"रण वष" / Assessment Years: 2010-11 to 2013-14 The Assistan…

M/S. NAMRATA DEVELOPERS FLORA CITY,,PUNE vs. DEPUTY COMMISSIONER OF INCOME-TAX,,

Accordingly uphold the CIT(A) foregoing directions granting proportionate section 80IB(10) deduction to the assessee. Ordered accordingly. These Revenue’s cross appeals in ITA No.1684 to 1687/PUN/2...

ITA 1682/PUN/2016[2013-04]Status: DisposedITAT Pune09 Jun 2022AY 2013-04

Bench: Shri S.S.Godara & Shri Dipak Pandurang Ripoteआयकरअपीलसं. / Ita No’S.1679 To 1682/Pun/2016 िनधा"रण वष" / Assessment Years: 2010-11 To 2013-14 M/S. Namrata Developers Flora The Deputy Commissioner Of City, Vs Income Tax, Central Circle-2(1), 592, Ravivar Peth, Talegaon- Pune. Dabhade, Taluka Maval, Pune – 410 506. Pan: Aaaan 4708 C Appellant/ Assessee Respondent /Revenue

Section 143(3)Section 153CSection 80I

…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 DIPAK PANDURANG RIPOTE, ACCOUNTANT MEMBER आयकरअपीलसं. / ITA No’s.1679 to 1682/PUN/2016 िनधा"रण वष" / Assessment Years: 2010-11 to 2013-14 M/s. Namrata Developers Flora The Deputy Commissioner of City, Vs Income Tax, Central Circle-2(1), 592, Ravivar Peth, Talegaon- Pune. Dabhade, Taluka Maval, Pune – 410 506. PAN: AAAAN 4708 C Appellant/ Assessee Respondent /Revenue आयकरअपीलसं. / ITA No’s.1684 to 1687/PUN/2016 िनधा"रण वष" / Assessment Years: 2010-11 to 2013-14 The Assistan…

M/S. NAMRATA DEVELOPERS FLORA CITY,,PUNE vs. DEPUTY COMMISSIONER OF INCOME-TAX,,

Accordingly uphold the CIT(A) foregoing directions granting proportionate section 80IB(10) deduction to the assessee. Ordered accordingly. These Revenue’s cross appeals in ITA No.1684 to 1687/PUN/2...

ITA 1681/PUN/2016[2012-13]Status: DisposedITAT Pune09 Jun 2022AY 2012-13

Bench: Shri S.S.Godara & Shri Dipak Pandurang Ripoteआयकरअपीलसं. / Ita No’S.1679 To 1682/Pun/2016 िनधा"रण वष" / Assessment Years: 2010-11 To 2013-14 M/S. Namrata Developers Flora The Deputy Commissioner Of City, Vs Income Tax, Central Circle-2(1), 592, Ravivar Peth, Talegaon- Pune. Dabhade, Taluka Maval, Pune – 410 506. Pan: Aaaan 4708 C Appellant/ Assessee Respondent /Revenue

Section 143(3)Section 153CSection 80I

…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 DIPAK PANDURANG RIPOTE, ACCOUNTANT MEMBER आयकरअपीलसं. / ITA No’s.1679 to 1682/PUN/2016 िनधा"रण वष" / Assessment Years: 2010-11 to 2013-14 M/s. Namrata Developers Flora The Deputy Commissioner of City, Vs Income Tax, Central Circle-2(1), 592, Ravivar Peth, Talegaon- Pune. Dabhade, Taluka Maval, Pune – 410 506. PAN: AAAAN 4708 C Appellant/ Assessee Respondent /Revenue आयकरअपीलसं. / ITA No’s.1684 to 1687/PUN/2016 िनधा"रण वष" / Assessment Years: 2010-11 to 2013-14 The Assistan…

M/S. NAMRATA DEVELOPERS FLORA CITY,,PUNE vs. DEPUTY COMMISSIONER OF INCOME-TAX,,

Accordingly uphold the CIT(A) foregoing directions granting proportionate section 80IB(10) deduction to the assessee. Ordered accordingly. These Revenue’s cross appeals in ITA No.1684 to 1687/PUN/2...

ITA 1680/PUN/2016[2011-12]Status: DisposedITAT Pune09 Jun 2022AY 2011-12

Bench: Shri S.S.Godara & Shri Dipak Pandurang Ripoteआयकरअपीलसं. / Ita No’S.1679 To 1682/Pun/2016 िनधा"रण वष" / Assessment Years: 2010-11 To 2013-14 M/S. Namrata Developers Flora The Deputy Commissioner Of City, Vs Income Tax, Central Circle-2(1), 592, Ravivar Peth, Talegaon- Pune. Dabhade, Taluka Maval, Pune – 410 506. Pan: Aaaan 4708 C Appellant/ Assessee Respondent /Revenue

Section 143(3)Section 153CSection 80I

…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 DIPAK PANDURANG RIPOTE, ACCOUNTANT MEMBER आयकरअपीलसं. / ITA No’s.1679 to 1682/PUN/2016 िनधा"रण वष" / Assessment Years: 2010-11 to 2013-14 M/s. Namrata Developers Flora The Deputy Commissioner of City, Vs Income Tax, Central Circle-2(1), 592, Ravivar Peth, Talegaon- Pune. Dabhade, Taluka Maval, Pune – 410 506. PAN: AAAAN 4708 C Appellant/ Assessee Respondent /Revenue आयकरअपीलसं. / ITA No’s.1684 to 1687/PUN/2016 िनधा"रण वष" / Assessment Years: 2010-11 to 2013-14 The Assistan…

M/S. NAMRATA DEVELOPERS FLORA CITY,,PUNE vs. DEPUTY COMMISSIONER OF INCOME-TAX,,

Accordingly uphold the CIT(A) foregoing directions granting proportionate section 80IB(10) deduction to the assessee. Ordered accordingly. These Revenue’s cross appeals in ITA No.1684 to 1687/PUN/2...

ITA 1679/PUN/2016[2010-11]Status: DisposedITAT Pune09 Jun 2022AY 2010-11

Bench: Shri S.S.Godara & Shri Dipak Pandurang Ripoteआयकरअपीलसं. / Ita No’S.1679 To 1682/Pun/2016 िनधा"रण वष" / Assessment Years: 2010-11 To 2013-14 M/S. Namrata Developers Flora The Deputy Commissioner Of City, Vs Income Tax, Central Circle-2(1), 592, Ravivar Peth, Talegaon- Pune. Dabhade, Taluka Maval, Pune – 410 506. Pan: Aaaan 4708 C Appellant/ Assessee Respondent /Revenue

Section 143(3)Section 153CSection 80I

…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 DIPAK PANDURANG RIPOTE, ACCOUNTANT MEMBER आयकरअपीलसं. / ITA No’s.1679 to 1682/PUN/2016 िनधा"रण वष" / Assessment Years: 2010-11 to 2013-14 M/s. Namrata Developers Flora The Deputy Commissioner of City, Vs Income Tax, Central Circle-2(1), 592, Ravivar Peth, Talegaon- Pune. Dabhade, Taluka Maval, Pune – 410 506. PAN: AAAAN 4708 C Appellant/ Assessee Respondent /Revenue आयकरअपीलसं. / ITA No’s.1684 to 1687/PUN/2016 िनधा"रण वष" / Assessment Years: 2010-11 to 2013-14 The Assistan…

Common Wealth Developers v. DCIT (267 CTR 297) — Cited in 8 Judgments | BharatTax