Ganesh Housing Corporation Limited v. ACIT

32 SOT 207Income Tax Appellate Tribunal2009#17641 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2018 to 2025.

Sections most often in play

Section 115JB Section 143(3)Section 144B Section 144C(3)Section 201(1A)Section 234C Section 32(1)(ii)Section 37(1)

Issues it is cited on

profit split method section 54e section 115jc section 54ec functional analysis minimum alternate tax section 40(a)(ii)section 112 section 80ib(10)section 115ja prejudicial to interest of revenue section 92f

Judgments citing Ganesh Housing Corporation Limited v. ACIT

Shree Cement Limited, Bangur Nagar vs. ACIT, Central Circle, Ajmer

In the result, the appeal of the assessee - appellant in ITA No

ITA 1517/JPR/2024[2019-2020]Status: DisposedITAT Jaipur24 Jun 2025AY 2019-2020

Bench: DR. S. SEETHALAKSHMI (Judicial Member)

For Appellant: Shri Dilip B. Desai, FCAFor Respondent: Shri Arvind Kumar, CIT-DR

Section 115JSection 143(1)Section 254Section 36(1)(va)Section 80Section 801A

…e Courts in above decisions have not examined the provisions of Section 115JB (5) of the Act. Hence, the aforesaid decisions are distinguishable and not applicable in the present facts of the assessee. 49. In Ganesh Housing Corporation Limited vs ACIT (2009) 32 SOT 207 (Ahd ITAT), it has been held that capital receipts are eligible to be excluded by virtue of section 115JB (5) but not deduction u/s 80IA. 50. In view of several binding judicial precedents of Honourable High courts stated above holding that since 115JB(5) does not specify any particular claim to be excluded or included under the said provisions,…

Shree Cement Limited, Beawar vs. National Faceless Assessment Centre, Delhi

In the result, the appeal of the Revenue in ITA No

ITA 500/JPR/2023[215-16]Status: DisposedITAT Jaipur21 Feb 2024

Bench: or at the time of hearing of this appeal.

For Appellant: Sh. Dilip B Desai(C.A.)For Respondent: Sh. Alka Gautam (CIT) (V.H) &

Section 115JSection 143Section 143(3)Section 144BSection 144B(1)(xvi)Section 80Section 80I

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA. Nos. 489 to 492/JP/2023 fu/kZkj.k o"kZ@Assessment Years : 2015-16 to 2018-19 cuke Assisstant Commissioner of Shree Cement Limited Vs. Income Tax, ADM, Block, Masuda Road, Circle-2 Bangur Nagar, Beawar, Ajmer Ajmer LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AACCS 8796 G vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITA. Nos. 496 to…

Shree Cement Limited, Beawar vs. National Faceless Assessment Centre, Deputy Commissionerof Income Tax, Circle -2, Ajmer

In the result, the appeal of the Revenue in ITA No

ITA 496/JPR/2023[2016-17]Status: DisposedITAT Jaipur21 Feb 2024AY 2016-17

Bench: or at the time of hearing of this appeal.

For Appellant: Sh. Dilip B Desai(C.A.)For Respondent: Sh. Alka Gautam (CIT) (V.H) &

Section 115JSection 143Section 143(3)Section 144BSection 144B(1)(xvi)Section 80Section 80I

Shree Cement Limited, Beawar vs. Deputy Commissioner of Income Tax, Ajmer

In the result, this appeal of the assessee is partly allowed and appeal of the Revenue is dismissed

ITA 152/JPR/2023[2014-15]Status: DisposedITAT Jaipur07 Aug 2023AY 2014-15

Bench: HON’BLE SHRI SANDEEP GOSAIN, JM & HON’BLE SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri Vijay Shah, CAFor Respondent: Shri Arvind Kumar, CIT

Section 115JSection 250Section 32(1)(ii)Section 80Section 80I

…under Chapter VIA which is not the issue in the present case of the assessee. Further, Ld. CIT(A) has also referred to few other decisions of tribunals which are also distinguishable as could be seen below :- Ganesh Housing Corporation Ltd -vs.- ACIT (2009) 32 SOT 207 (Ahd.- Tri) - The assessee claimed deduction u/s 80-IB for the purpose of calculation of book profit u/s 115JB. Hon’ble Ahmedabad Tribunal held that Sec. 115JB is concerned with the computation of book profit and not the total income. The terms ‘book profit’ and ‘total income’ both are having different meanings. ‘Book Profit’ is defined under Exp…

Rockline Developers Pvt. Ltd., Mumbai vs. ITO 13(3)(2), Mumbai

In the result, the appeal filed by the assessee is partly allowed

ITA 5125/MUM/2016[2012-13]Status: DisposedITAT Mumbai06 Jul 2018AY 2012-13

Bench: Shri B.R. Baskaran & Shri Pawan Singhm/S. Rockline Developers P. Ltd. Income Tax Officer-13(3)(2) 801, Hubtown Solaris Mumbai Vs. N.S. Phadke Marg, Off. Teli Gali Andheri (E), Mumbai 400069 Pan – Aaacr4467F Appellant Respondent

For Appellant: Shri Vimal PunamiyaFor Respondent: Ms. S. Padmaja

Section 115JSection 80HSection 80I

…be allowed to be deducted while computing book profit under Section 115JB of the Act. The learned CIT(A) also noticed that identical view has been expressed by the Ahmedabad Bench of the Tribunal in the case of Ganesh Housing Corporation Ltd. vs. ACIT (2009) 32 SOT 207. Accordingly the learned CIT(A) rejected the claim of the assessee. 5. The assessee also contended before Ld CIT(A) that the interest under Sections 234B and 234C of the Act should not be levied on the income tax charged on book profit. The learned CIT(A) rejected the same by following the decision rendered by the Hon'ble Bombay High Court in the…