Dy.CIT CO-Circle (VI)(1) v. Marco Marwell Projects Ltd.

29 Taxmann.com 249Income Tax Appellate Tribunal2013#15612 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2021.

Judgments citing Dy.CIT CO-Circle (VI)(1) v. Marco Marwell Projects Ltd.

MANJEERA PROJECTS ,HYDERABAD vs. ASST. COMMISSIONER OF INCOME TAX, CIRCLE-11(1), HYDERABAD

Appeals are partly allowed in above terms

ITA 15/HYD/2020[2016-17]Status: DisposedITAT Hyderabad08 Sept 2021AY 2016-17

Bench: Shri S.S. Godara & Shri Laxmi Prasad Sahu

For Appellant: Sri K.C. DevdasFor Respondent: Sri Y.V.S.T. Sai, DR
Section 143(3)Section 5Section 80I

…ITA Nos 956 and others Manjeera Projects Hyderabad. IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ B ‘ Bench, Hyderabad (Through Video Conferencing) Before Shri S.S. Godara, Judicial Member AND Shri Laxmi Prasad Sahu, Accountant Member ITA Nos. 1554, 956/Hyd/2018, 1599/Hyd/2019 & 15/Hyd/2020 Assessment Years: 2013-14 to 2016-17 Manjeera Projects Vs. Asstt. Commissioner of Hyderabad Income Tax, Circle 6(1) PAN:AAOFM0872C Hyderabad (Appellant) (Respondent) Assessee by: Sri K.C. Devdas Revenue by: Sri Y.V.S.T. Sai, DR Date of hearing: 26/08/2021 Date of pronouncement: 08/09/2021 ORDER Per S. S. Godara, J.…

MANJEERA PROJECTS ,HYDERABAD vs. ASST. COMMISSIONER OF INCOME TAX, CIRCLE-6(1), HYDERABAD

Appeals are partly allowed in above terms

ITA 956/HYD/2018[2014-15]Status: DisposedITAT Hyderabad08 Sept 2021AY 2014-15

Bench: Shri S.S. Godara & Shri Laxmi Prasad Sahu

For Appellant: Sri K.C. DevdasFor Respondent: Sri Y.V.S.T. Sai, DR
Section 143(3)Section 5Section 80I

…ITA Nos 956 and others Manjeera Projects Hyderabad. IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ B ‘ Bench, Hyderabad (Through Video Conferencing) Before Shri S.S. Godara, Judicial Member AND Shri Laxmi Prasad Sahu, Accountant Member ITA Nos. 1554, 956/Hyd/2018, 1599/Hyd/2019 & 15/Hyd/2020 Assessment Years: 2013-14 to 2016-17 Manjeera Projects Vs. Asstt. Commissioner of Hyderabad Income Tax, Circle 6(1) PAN:AAOFM0872C Hyderabad (Appellant) (Respondent) Assessee by: Sri K.C. Devdas Revenue by: Sri Y.V.S.T. Sai, DR Date of hearing: 26/08/2021 Date of pronouncement: 08/09/2021 ORDER Per S. S. Godara, J.…

MANJEERA PROJECTS ,HYDERABAD vs. ASST. COMMISSIONER OF INCOME TAX, CIRCLE-6(1), HYDERABAD

Appeals are partly allowed in above terms

ITA 1554/HYD/2018[2013-14]Status: DisposedITAT Hyderabad08 Sept 2021AY 2013-14

Bench: Shri S.S. Godara & Shri Laxmi Prasad Sahu

For Appellant: Sri K.C. DevdasFor Respondent: Sri Y.V.S.T. Sai, DR
Section 143(3)Section 5Section 80I

…ITA Nos 956 and others Manjeera Projects Hyderabad. IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ B ‘ Bench, Hyderabad (Through Video Conferencing) Before Shri S.S. Godara, Judicial Member AND Shri Laxmi Prasad Sahu, Accountant Member ITA Nos. 1554, 956/Hyd/2018, 1599/Hyd/2019 & 15/Hyd/2020 Assessment Years: 2013-14 to 2016-17 Manjeera Projects Vs. Asstt. Commissioner of Hyderabad Income Tax, Circle 6(1) PAN:AAOFM0872C Hyderabad (Appellant) (Respondent) Assessee by: Sri K.C. Devdas Revenue by: Sri Y.V.S.T. Sai, DR Date of hearing: 26/08/2021 Date of pronouncement: 08/09/2021 ORDER Per S. S. Godara, J.…

MANJEERA PROJECTS, HYD,HYDERABAD vs. DCIT, CIRCLE-6(1), HYDERABAD, HYDERABAD

In the result, assessee’s appeals are allowed

ITA 1082/HYD/2016[2012-13]Status: DisposedITAT Hyderabad27 Apr 2018AY 2012-13

Bench: Smt. P. Madhavi Devi & Shri S.Rifaur Rahman

For Appellant: Shri K.C. DevdasFor Respondent: Dr. K. Srinivas Reddy, DR
Section 142(1)Section 143(2)Section 80Section 801B(10)Section 80I

…vs. Global Reality, reported in (2015) 379 ITR 107 (M.P) b) Sainath Estates (P) Ltd vs. Dy.CIT (2013) 26 ITR (T) 55 (Hyd.Trib.) c) CIT Lucknow vs. Arif Industries Ltd (2017) 80 Taxmann.com 374 d) Dy.CIT CO-Circle (VI)(1) vs. Marco Marwell Projects Ltd (2013) 29 Taxmann.com 249 (Chennai Trib.). 14. On the issue of interest income from margin money not being eligible for deduction u/s 80IB(10) of the Act, the learned DR placed reliance upon the decision of the Hon'ble Supreme Court in the case of Liberty India vs. CIT (2009) 317 ITR 218 (S.C). 15. Having regard to the rival contentions and the material on record…

MANJEERA PROJECTS, HYDERABAD,HYDERABAD vs. ITO, WARD-6(2), HYDERABAD, HYDERABAD

In the result, assessee’s appeals are allowed

ITA 1230/HYD/2015[2011-12]Status: DisposedITAT Hyderabad27 Apr 2018AY 2011-12

Bench: Smt. P. Madhavi Devi & Shri S.Rifaur Rahman

For Appellant: Shri K.C. DevdasFor Respondent: Dr. K. Srinivas Reddy, DR
Section 142(1)Section 143(2)Section 80Section 801B(10)Section 80I

…vs. Global Reality, reported in (2015) 379 ITR 107 (M.P) b) Sainath Estates (P) Ltd vs. Dy.CIT (2013) 26 ITR (T) 55 (Hyd.Trib.) c) CIT Lucknow vs. Arif Industries Ltd (2017) 80 Taxmann.com 374 d) Dy.CIT CO-Circle (VI)(1) vs. Marco Marwell Projects Ltd (2013) 29 Taxmann.com 249 (Chennai Trib.). 14. On the issue of interest income from margin money not being eligible for deduction u/s 80IB(10) of the Act, the learned DR placed reliance upon the decision of the Hon'ble Supreme Court in the case of Liberty India vs. CIT (2009) 317 ITR 218 (S.C). 15. Having regard to the rival contentions and the material on record…

MANJEERA PROJECTS,HYDERABAD vs. ITO., WARD-6(2), HYDERABAD, HYDERABAD

In the result, assessee’s appeals are allowed

ITA 1704/HYD/2014[2010-11]Status: DisposedITAT Hyderabad27 Apr 2018AY 2010-11

Bench: Smt. P. Madhavi Devi & Shri S.Rifaur Rahman

For Appellant: Shri K.C. DevdasFor Respondent: Dr. K. Srinivas Reddy, DR
Section 142(1)Section 143(2)Section 80Section 801B(10)Section 80I

…vs. Global Reality, reported in (2015) 379 ITR 107 (M.P) b) Sainath Estates (P) Ltd vs. Dy.CIT (2013) 26 ITR (T) 55 (Hyd.Trib.) c) CIT Lucknow vs. Arif Industries Ltd (2017) 80 Taxmann.com 374 d) Dy.CIT CO-Circle (VI)(1) vs. Marco Marwell Projects Ltd (2013) 29 Taxmann.com 249 (Chennai Trib.). 14. On the issue of interest income from margin money not being eligible for deduction u/s 80IB(10) of the Act, the learned DR placed reliance upon the decision of the Hon'ble Supreme Court in the case of Liberty India vs. CIT (2009) 317 ITR 218 (S.C). 15. Having regard to the rival contentions and the material on record…

Dy.CIT CO-Circle (VI)(1) v. Marco Marwell Projects Ltd. (29 Taxmann.com 249) — Cited in 6 Judgments | BharatTax