Deputy Commissioner of Income-Tax, Pune vs. M/S. Trinity Developers, Pune
In the result, appeal of Revenue is dismissed
ITA 174/PUN/2016[2012-13]Status: DisposedITAT Pune23 Mar 2018AY 2012-13
Bench: Ms. Sushma Chowla, Jm & Shri D. Karunakara Rao, Am आयकर अपीऱ सं. / Ita No.174/Pun/2016 यििाारण वषा / Assessment Year : 2012-13 The Dy. Commissioner Of Income Tax, अऩीऱाथी/Appellant Circle 3, Pune …. Vs. M/S. Trinity Developers, A-102, Icc Trade Tower, Senapati Bapat Road, …. प्रत्यथी / Respondent Pune – 411016 Pan: Aabat7830R
For Appellant: Shri Rajeev Kumar, CITFor Respondent: Shri Nikhil Pathak
Section 143(3)Section 80I
…ate deduction under Section 80-IB(10) of the Act where some of the residential units in the project violated the condition contained in Section 80-IB(10)(c) of the Act. The Mumbai Bench after noticing the precedents in the case of — i) ITO vs. Air Developers, 25 DTR 287 (Nag.); ii) DCIT vs. Brigade Enterprises Pvt. Ltd., 14 DTR 371 (Bang.); iii) ACIT vs. Sheth Developers P. Ltd., 33 SOT 277 (Mum.); iv) Bengal Ambuja Housing Development Ltd. vs. DCIT; v) SJR Builders vs. ACIT, 3 ITR 569 (Mum.) held that the assessee would not loose the exemption under Section 80-IB(10) in entirety where some of the residential uni…
