Devashri Nirman LLB v. ACIT

429 ITR 597High Court2020#11651 most cited
9

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2021 to 2022.

Issues it is cited on

section 80ib(10)tax benefitsection 80ibsection 80isection 80section 11prescribedsection 147section 143companytotal incomebusiness

Judgments citing Devashri Nirman LLB v. ACIT

Asst CIT 28(1), Navi Mumbai vs. Bharat Tukaram Bhor, Navi Mumbai

Appeal is dismissed

ITA 897/MUM/2020[2009-10]Status: DisposedITAT Mumbai31 Oct 2022AY 2009-10

Bench: Shri Amit Shukla, Jm & Shri S Rifaur Rahman, Am आयकरअपीलसं./ I.T.A. No. 895/Mum/2020 (निर्धारणवर्ा / Assessment Year: 2011-12) Bharat Tukaram Bhor Acit–28(1), बिधम/ 218/219, Raheja Arcade, R. No. 306, 3Rd Floor, 6Th Sector- 11, Cbd Belapur, Tower, Vashi Rly Station Vs. Navi Mumbai- 400 614 Complex, Vashi, Navi Mumbai-400 703 (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : आयकरअपीलसं./ I.T.A. No. 288/Mum/2020 (निर्धारणवर्ा / Assessment Year: 2010-11) Ito 28(1)(2), Bharat Tukaram Bhor Pro. M/S Jai Gurudeo Bldr Tower No. 6 Flr Vashi Rly बिधम/ & Developers, 218/219, Station Complex, Navi Vs. Raheja Arcade, Sector-11, Mumbai- 400 703 Cbd Belapur, Navi Mumbai- 400 614 (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : आयकरअपीलसं./ I.T.A. No. 287/Mum/2020 (निर्धारणवर्ा / Assessment Year: 2011-12) Bharat Tukaram Bhor Addlcit Rg 22(3), Pro. M/S Jai Gurudeo Bldr Tower No. 6, 3Rd Flr Vashi बिधम/ & Developers, 218/219, Rly Station Complex, Vashi, Vs. Raheja Arcade, Sector-11, Navi Mumbai-400 703 Cbd Belapur, Navi Mumbai- 400 614 (अपीलाथी/Appellant) (प्रत्यथी / Respondent) :

Section 143Section 143(3)Section 80I

…n such circumstances, denial of deduction in respect of those units of Wing 'A' & Wing 'B' is not justified. In support of this preposition learned counsel relied upon the following judgments of the Hon‟ble Bombay High Court: (i) Devashri Nirmann LLP-vs-ACIT, 429 ITR 597 (Bom)(2020)/ 124 tanmann.com 125 (Bombay)(2021) (ii) Models Construction (P) Ltd.-vs-DCIT, 429 ITR 605 (Bom)(2020)/ 124 taxmann.com 362 (Bombay)(2021) (iii) Kamat Construction (P) Ltd.-vs-ACIT, 429 ITR 609 (Bom)(2020)/ 124 taxmann.com 362 (Bombay)(2021) (iv) CIT-vs-Aakash Nidhi Builders & Developers, 76 taxmann.com 73 (Bom)(2016) (v) Vishwas Prom…

Asst CIT 28(1), Navi Mumbai vs. Bharat Tukaram Bhor, Navi Mumbai

Appeal is dismissed

ITA 896/MUM/2020[2010-11]Status: DisposedITAT Mumbai31 Oct 2022AY 2010-11

Bench: Shri Amit Shukla, Jm & Shri S Rifaur Rahman, Am आयकरअपीलसं./ I.T.A. No. 895/Mum/2020 (निर्धारणवर्ा / Assessment Year: 2011-12) Bharat Tukaram Bhor Acit–28(1), बिधम/ 218/219, Raheja Arcade, R. No. 306, 3Rd Floor, 6Th Sector- 11, Cbd Belapur, Tower, Vashi Rly Station Vs. Navi Mumbai- 400 614 Complex, Vashi, Navi Mumbai-400 703 (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : आयकरअपीलसं./ I.T.A. No. 288/Mum/2020 (निर्धारणवर्ा / Assessment Year: 2010-11) Ito 28(1)(2), Bharat Tukaram Bhor Pro. M/S Jai Gurudeo Bldr Tower No. 6 Flr Vashi Rly बिधम/ & Developers, 218/219, Station Complex, Navi Vs. Raheja Arcade, Sector-11, Mumbai- 400 703 Cbd Belapur, Navi Mumbai- 400 614 (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : आयकरअपीलसं./ I.T.A. No. 287/Mum/2020 (निर्धारणवर्ा / Assessment Year: 2011-12) Bharat Tukaram Bhor Addlcit Rg 22(3), Pro. M/S Jai Gurudeo Bldr Tower No. 6, 3Rd Flr Vashi बिधम/ & Developers, 218/219, Rly Station Complex, Vashi, Vs. Raheja Arcade, Sector-11, Navi Mumbai-400 703 Cbd Belapur, Navi Mumbai- 400 614 (अपीलाथी/Appellant) (प्रत्यथी / Respondent) :

Section 143Section 143(3)Section 80I

…n such circumstances, denial of deduction in respect of those units of Wing 'A' & Wing 'B' is not justified. In support of this preposition learned counsel relied upon the following judgments of the Hon‟ble Bombay High Court: (i) Devashri Nirmann LLP-vs-ACIT, 429 ITR 597 (Bom)(2020)/ 124 tanmann.com 125 (Bombay)(2021) (ii) Models Construction (P) Ltd.-vs-DCIT, 429 ITR 605 (Bom)(2020)/ 124 taxmann.com 362 (Bombay)(2021) (iii) Kamat Construction (P) Ltd.-vs-ACIT, 429 ITR 609 (Bom)(2020)/ 124 taxmann.com 362 (Bombay)(2021) (iv) CIT-vs-Aakash Nidhi Builders & Developers, 76 taxmann.com 73 (Bom)(2016) (v) Vishwas Prom…

Asst CIT 28(1), Navi Mumbai vs. Bharat Tukaram Bhor, Navi Mumbai

Appeal is dismissed

ITA 895/MUM/2020[2011-12]Status: DisposedITAT Mumbai31 Oct 2022AY 2011-12

Bench: Shri Amit Shukla, Jm & Shri S Rifaur Rahman, Am आयकरअपीलसं./ I.T.A. No. 895/Mum/2020 (निर्धारणवर्ा / Assessment Year: 2011-12) Bharat Tukaram Bhor Acit–28(1), बिधम/ 218/219, Raheja Arcade, R. No. 306, 3Rd Floor, 6Th Sector- 11, Cbd Belapur, Tower, Vashi Rly Station Vs. Navi Mumbai- 400 614 Complex, Vashi, Navi Mumbai-400 703 (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : आयकरअपीलसं./ I.T.A. No. 288/Mum/2020 (निर्धारणवर्ा / Assessment Year: 2010-11) Ito 28(1)(2), Bharat Tukaram Bhor Pro. M/S Jai Gurudeo Bldr Tower No. 6 Flr Vashi Rly बिधम/ & Developers, 218/219, Station Complex, Navi Vs. Raheja Arcade, Sector-11, Mumbai- 400 703 Cbd Belapur, Navi Mumbai- 400 614 (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : आयकरअपीलसं./ I.T.A. No. 287/Mum/2020 (निर्धारणवर्ा / Assessment Year: 2011-12) Bharat Tukaram Bhor Addlcit Rg 22(3), Pro. M/S Jai Gurudeo Bldr Tower No. 6, 3Rd Flr Vashi बिधम/ & Developers, 218/219, Rly Station Complex, Vashi, Vs. Raheja Arcade, Sector-11, Navi Mumbai-400 703 Cbd Belapur, Navi Mumbai- 400 614 (अपीलाथी/Appellant) (प्रत्यथी / Respondent) :

Section 143Section 143(3)Section 80I

…n such circumstances, denial of deduction in respect of those units of Wing 'A' & Wing 'B' is not justified. In support of this preposition learned counsel relied upon the following judgments of the Hon‟ble Bombay High Court: (i) Devashri Nirmann LLP-vs-ACIT, 429 ITR 597 (Bom)(2020)/ 124 tanmann.com 125 (Bombay)(2021) (ii) Models Construction (P) Ltd.-vs-DCIT, 429 ITR 605 (Bom)(2020)/ 124 taxmann.com 362 (Bombay)(2021) (iii) Kamat Construction (P) Ltd.-vs-ACIT, 429 ITR 609 (Bom)(2020)/ 124 taxmann.com 362 (Bombay)(2021) (iv) CIT-vs-Aakash Nidhi Builders & Developers, 76 taxmann.com 73 (Bom)(2016) (v) Vishwas Prom…

Bharat Tularam Bhoir, Navi Mumbai vs. DCIT 28 (1), Mumbai

Appeal is dismissed

ITA 289/MUM/2020[2009-10]Status: DisposedITAT Mumbai31 Oct 2022AY 2009-10

Bench: Shri Amit Shukla, Jm & Shri S Rifaur Rahman, Am आयकरअपीलसं./ I.T.A. No. 895/Mum/2020 (निर्धारणवर्ा / Assessment Year: 2011-12) Bharat Tukaram Bhor Acit–28(1), बिधम/ 218/219, Raheja Arcade, R. No. 306, 3Rd Floor, 6Th Sector- 11, Cbd Belapur, Tower, Vashi Rly Station Vs. Navi Mumbai- 400 614 Complex, Vashi, Navi Mumbai-400 703 (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : आयकरअपीलसं./ I.T.A. No. 288/Mum/2020 (निर्धारणवर्ा / Assessment Year: 2010-11) Ito 28(1)(2), Bharat Tukaram Bhor Pro. M/S Jai Gurudeo Bldr Tower No. 6 Flr Vashi Rly बिधम/ & Developers, 218/219, Station Complex, Navi Vs. Raheja Arcade, Sector-11, Mumbai- 400 703 Cbd Belapur, Navi Mumbai- 400 614 (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : आयकरअपीलसं./ I.T.A. No. 287/Mum/2020 (निर्धारणवर्ा / Assessment Year: 2011-12) Bharat Tukaram Bhor Addlcit Rg 22(3), Pro. M/S Jai Gurudeo Bldr Tower No. 6, 3Rd Flr Vashi बिधम/ & Developers, 218/219, Rly Station Complex, Vashi, Vs. Raheja Arcade, Sector-11, Navi Mumbai-400 703 Cbd Belapur, Navi Mumbai- 400 614 (अपीलाथी/Appellant) (प्रत्यथी / Respondent) :

Section 143Section 143(3)Section 80I

…n such circumstances, denial of deduction in respect of those units of Wing 'A' & Wing 'B' is not justified. In support of this preposition learned counsel relied upon the following judgments of the Hon‟ble Bombay High Court: (i) Devashri Nirmann LLP-vs-ACIT, 429 ITR 597 (Bom)(2020)/ 124 tanmann.com 125 (Bombay)(2021) (ii) Models Construction (P) Ltd.-vs-DCIT, 429 ITR 605 (Bom)(2020)/ 124 taxmann.com 362 (Bombay)(2021) (iii) Kamat Construction (P) Ltd.-vs-ACIT, 429 ITR 609 (Bom)(2020)/ 124 taxmann.com 362 (Bombay)(2021) (iv) CIT-vs-Aakash Nidhi Builders & Developers, 76 taxmann.com 73 (Bom)(2016) (v) Vishwas Prom…

Bharat Tukaram Bhoir, Navi Mumbai vs. ITO 28 (1)92), Mumbai

Appeal is dismissed

ITA 288/MUM/2020[2010-11]Status: DisposedITAT Mumbai31 Oct 2022AY 2010-11

Bench: Shri Amit Shukla, Jm & Shri S Rifaur Rahman, Am आयकरअपीलसं./ I.T.A. No. 895/Mum/2020 (निर्धारणवर्ा / Assessment Year: 2011-12) Bharat Tukaram Bhor Acit–28(1), बिधम/ 218/219, Raheja Arcade, R. No. 306, 3Rd Floor, 6Th Sector- 11, Cbd Belapur, Tower, Vashi Rly Station Vs. Navi Mumbai- 400 614 Complex, Vashi, Navi Mumbai-400 703 (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : आयकरअपीलसं./ I.T.A. No. 288/Mum/2020 (निर्धारणवर्ा / Assessment Year: 2010-11) Ito 28(1)(2), Bharat Tukaram Bhor Pro. M/S Jai Gurudeo Bldr Tower No. 6 Flr Vashi Rly बिधम/ & Developers, 218/219, Station Complex, Navi Vs. Raheja Arcade, Sector-11, Mumbai- 400 703 Cbd Belapur, Navi Mumbai- 400 614 (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : आयकरअपीलसं./ I.T.A. No. 287/Mum/2020 (निर्धारणवर्ा / Assessment Year: 2011-12) Bharat Tukaram Bhor Addlcit Rg 22(3), Pro. M/S Jai Gurudeo Bldr Tower No. 6, 3Rd Flr Vashi बिधम/ & Developers, 218/219, Rly Station Complex, Vashi, Vs. Raheja Arcade, Sector-11, Navi Mumbai-400 703 Cbd Belapur, Navi Mumbai- 400 614 (अपीलाथी/Appellant) (प्रत्यथी / Respondent) :

Section 143Section 143(3)Section 80I

…n such circumstances, denial of deduction in respect of those units of Wing 'A' & Wing 'B' is not justified. In support of this preposition learned counsel relied upon the following judgments of the Hon‟ble Bombay High Court: (i) Devashri Nirmann LLP-vs-ACIT, 429 ITR 597 (Bom)(2020)/ 124 tanmann.com 125 (Bombay)(2021) (ii) Models Construction (P) Ltd.-vs-DCIT, 429 ITR 605 (Bom)(2020)/ 124 taxmann.com 362 (Bombay)(2021) (iii) Kamat Construction (P) Ltd.-vs-ACIT, 429 ITR 609 (Bom)(2020)/ 124 taxmann.com 362 (Bombay)(2021) (iv) CIT-vs-Aakash Nidhi Builders & Developers, 76 taxmann.com 73 (Bom)(2016) (v) Vishwas Prom…

Bharat Tukaram Bhoir, Mumbai vs. Addlcit RG 22 (3), Mumbai

Appeal is dismissed

ITA 287/MUM/2020[2011-12]Status: DisposedITAT Mumbai31 Oct 2022AY 2011-12

Bench: Shri Amit Shukla, Jm & Shri S Rifaur Rahman, Am आयकरअपीलसं./ I.T.A. No. 895/Mum/2020 (निर्धारणवर्ा / Assessment Year: 2011-12) Bharat Tukaram Bhor Acit–28(1), बिधम/ 218/219, Raheja Arcade, R. No. 306, 3Rd Floor, 6Th Sector- 11, Cbd Belapur, Tower, Vashi Rly Station Vs. Navi Mumbai- 400 614 Complex, Vashi, Navi Mumbai-400 703 (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : आयकरअपीलसं./ I.T.A. No. 288/Mum/2020 (निर्धारणवर्ा / Assessment Year: 2010-11) Ito 28(1)(2), Bharat Tukaram Bhor Pro. M/S Jai Gurudeo Bldr Tower No. 6 Flr Vashi Rly बिधम/ & Developers, 218/219, Station Complex, Navi Vs. Raheja Arcade, Sector-11, Mumbai- 400 703 Cbd Belapur, Navi Mumbai- 400 614 (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : आयकरअपीलसं./ I.T.A. No. 287/Mum/2020 (निर्धारणवर्ा / Assessment Year: 2011-12) Bharat Tukaram Bhor Addlcit Rg 22(3), Pro. M/S Jai Gurudeo Bldr Tower No. 6, 3Rd Flr Vashi बिधम/ & Developers, 218/219, Rly Station Complex, Vashi, Vs. Raheja Arcade, Sector-11, Navi Mumbai-400 703 Cbd Belapur, Navi Mumbai- 400 614 (अपीलाथी/Appellant) (प्रत्यथी / Respondent) :

Section 143Section 143(3)Section 80I

…n such circumstances, denial of deduction in respect of those units of Wing 'A' & Wing 'B' is not justified. In support of this preposition learned counsel relied upon the following judgments of the Hon‟ble Bombay High Court: (i) Devashri Nirmann LLP-vs-ACIT, 429 ITR 597 (Bom)(2020)/ 124 tanmann.com 125 (Bombay)(2021) (ii) Models Construction (P) Ltd.-vs-DCIT, 429 ITR 605 (Bom)(2020)/ 124 taxmann.com 362 (Bombay)(2021) (iii) Kamat Construction (P) Ltd.-vs-ACIT, 429 ITR 609 (Bom)(2020)/ 124 taxmann.com 362 (Bombay)(2021) (iv) CIT-vs-Aakash Nidhi Builders & Developers, 76 taxmann.com 73 (Bom)(2016) (v) Vishwas Prom…

Deputy Commissioner of Income Tax, Circle (7), Pune vs. Kunal Shelters Pvt.Ltd, Pune

Appeal is partly allowed in above terms

ITA 304/PUN/2021[2005-06]Status: DisposedITAT Pune23 Sept 2022AY 2005-06

Bench: Shri S.S.Godara & Dr.Dipak P.Ripoteआयकरअपीलसं. / Ita No.304/Pun/2021 िनधा"रण वष" / Assessment Year: 2005-06

Section 143(3)Section 80Section 80I

…not challenged before the CIT(A) in form 35. Faced with this situation, we quote hon’ble jurisdictional high court’s recent decision in Pr. CIT Vs. Kumar Builders Consortium dated 18-07-2022 in Tax Appeal No.82/2018 and Devashri Nirman Ltd. Vs. ACIT (2020) 429 ITR 597 (Bom.) granting proportionate deduction to the concerned assessee and direct the Assessing Officer to frame his fresh consequential computation denying the assessee section 80IB(10) deduction in the corresponding residential units in Para 13.7 pertaining to assessee’s units exceeding 1500 sq.ft. area. Ordered accordingly. 5. No other ground…

The Jt. Comm. of Income Tax (OSD) Cent. Cir-6(4), Mumbai vs. M/S. Cosmos En Terprises, Thane

In the result, appeal filed by the revenue is dismissed

ITA 1744/MUM/2021[2007-08]Status: DisposedITAT Mumbai03 Aug 2022AY 2007-08

Bench: Shri Amit Shukla, Hon'Ble & Shri S. Rifaur Rahman, Hon'Blejt.Cit(Osd)-Central Circle – 6(4) V. M/S. Cosmos Enterprises Room No. 1925, 19Th Floor 201, “Arihant”, Parsi Agyari Lane Air India Building, Nariman Point Tembhi Naka, Thane (W) Mumbai – 400 021 Mumbai – 400602 Pan: Aaefc2382F (Appellant) (Respondent) Assessee By : Shri Subodh Ratnaparkhi Department By : Shri Nihar Ranjan Samal

For Appellant: Shri Subodh RatnaparkhiFor Respondent: Shri Nihar Ranjan Samal
Section 143(1)Section 143(2)Section 80I

…he order passed by the Assessing Officer. 9. On the other hand, Ld. AR submitted that these issues are already covered in favour of the assessee in particular he relied on the decision of Hon'ble Bombay High Court in the case of Devashri Nirman LLP v. ACIT, [429 ITR 597 (Bom) (2020)] and decisions of the Coordinate Bench in assessee’s group case in the case of ITO v. Cosmos Developers in ITA No. 6745/Mum/2010 & CO No. 196/Mum/2011 dated 11.10.2013 for A.Y.2007-08, ACIT v. Cosmos Developers & others in ITA No. 8632/Mum/2011 & CO No. 257/Mum/2012 dated 28.02.2014 for A.Y.2008-09 and ITO v. Cosmos Developers & othe…

Income-Tax Officer, Ward - 3(5), Pune vs. M/S. Satish Bora and Associates, Pune

In the result, the appeal is dismissed

ITA 1090/PUN/2018[2012-13]Status: DisposedITAT Pune02 Dec 2021AY 2012-13

Bench: Shri R.S. Syal & Shri S.S. Viswanethra Raviआयकर अपील सं. / Ita No.1090/Pun/2018 िनधा"रण वष" / Assessment Year : 2012-13

Section 143(3)Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “A, PUNE BEFORE SHRI R.S. SYAL, VICE PRESIDENT AND SHRI S.S. VISWANETHRA RAVI, JUDICIAL MEMBER आयकर अपील सं. / ITA No.1090/PUN/2018 िनधा"रण वष" / Assessment Year : 2012-13 ITO, Ward-3(5), Vs. M/s. Satish Bora and Associates, Pune 2, Rachna Avenue, Near Sagar Arcade, F.C. Road, Deccan Gymkhana, Pune 411 004 PAN : AATFS1942G Appellant Respondent Assessee by Shri Sunil Ganoo Revenue by Shri J.P. Chandraker Date of hearing 01-12-2021 Date of pronouncement 02-12-2021 आदेश / ORDER This appeal by the Revenue is directed against the order passed by the CIT(A)-3, Pune on…

Devashri Nirman LLB v. ACIT (429 ITR 597) — Cited in 9 Judgments | BharatTax