(i) ACIT v. Paras Buildcall Pvt Ltd.

57 Taxmann.com 112High Court2015#21201 most cited
4

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

Judgments citing (i) ACIT v. Paras Buildcall Pvt Ltd.

DCIT, NEW DELHI vs. M/S SAHARA INDIA SAHKARI AWAS SAMITI LTD., LUCKNOW

In the result, both the appeals filed by the Revenue are allowed for statistical purposes and the COs filed by the assessee are dismissed

ITA 2481/DEL/2011[2005-06]Status: DisposedITAT Delhi19 Jul 2021AY 2005-06

Bench: Shri R.K. Panda & Ms Suchitra Kamble

For Appellant: Shri Ajay Vohra, Sr. Advocate &For Respondent: Shri Satpal Gulati, CIT, DR
Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : A : NEW DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER ITA Nos.2481 & 2482/Del/2011 Assessment Years: 2005-06 & 2006-07 DCIT, Vs Sahara India Sahkari Awas Central Circle-6, Samiti Ltd., Room No.334, Sahara Bhawan, ARA Centre, Jhandewalan Extn., 1, Kapoorthala Complex, New Delhi. Aliganj, Lucknow. PAN: AAGFS9137D CO Nos.221 & 222/Del/2011 (ITA Nos.2481 & 2482/Del/2011) Assessment Years: 2005-06 & 2006-07 Sahara India Sahkari Awas Vs. DCIT, Samiti Ltd., Central Circle-6, Sahara Bhawan, Room No.334, 1, Kapoorthala Complex, A…

SHANKALA REALOTRS P.LTD,MUMBAI vs. ITO 8(2)(1), MUMBAI

In the result, the appeals are allowed for statistical purposes

ITA 3827/MUM/2017[2009-10]Status: DisposedITAT Mumbai28 Aug 2019AY 2009-10

Bench: Shri Pawan Singh () & Shri N.K. Pradhan () Assessment Year: 2009-10 M/S Shankala Realtors Pvt. Income Tax Officer- Ltd. A/1, Swati Manor, Opp. Vs. 8(2)(1), Mumbai. Shivaji Mandir, Dadar (West), Mumbai-400028. Pan No. Aaccs5344Q Appellant Respondent Assessment Year: 2010-11 M/S Shankala Realtors Pvt. Income Tax Officer- Ltd. A/1, Swati Manor, Opp. Vs. 7(2)(3),Mumbai. Shivaji Mandir, Dadar (West), Mumbai-400028. Pan No. Aaccs5344Q Appellant Respondent Assessment Year: 2011-12 M/S Shankala Realtors Pvt. Addl. Cit-7(2), Mumbai. Ltd. A/1, Swati Manor, Opp. Vs. Shivaji Mandir, Dadar (West), Mumbai-400028. Pan No. Aaccs5344Q Appellant Respondent

For Appellant: Mr. Anil Sathe, ARFor Respondent: Mr.Maurya Pratap, DR
Section 143Section 143(3)Section 2(47)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G” MUMBAI BEFORE SHRI PAWAN SINGH (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2009-10 M/s Shankala Realtors Pvt. Income Tax Officer- Ltd. A/1, Swati Manor, Opp. Vs. 8(2)(1), Mumbai. Shivaji Mandir, Dadar (West), Mumbai-400028. PAN No. AACCS5344Q Appellant Respondent Assessment Year: 2010-11 M/s Shankala Realtors Pvt. Income Tax Officer- Ltd. A/1, Swati Manor, Opp. Vs. 7(2)(3),Mumbai. Shivaji Mandir, Dadar (West), Mumbai-400028. PAN No. AACCS5344Q Appellant Respondent Assessment Year: 2011-12 M/s Shankala Realtors Pvt. Addl. CI…

NANJI D. PATEL,MUMBAI vs. ITO 19(3)(3), MUMBAI

ITA 5519/MUM/2016[2011-12]Status: DisposedITAT Mumbai10 Aug 2018AY 2011-12

Bench: Hon’Ble Sh. Shamim Yahya, Am& Hon’Ble Sh. Sandeep Gosain, Jm आयकरअपीलसं./ I.T.A. No. 5519/Mum/2016 (निर्धारणवर्ा / Assessment Year: 2011-12)

For Appellant: Shri Hiro Rai, ARFor Respondent: Shri AarjuGarodia, DR
Section 145(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI BEFORE HON’BLE SH. SHAMIM YAHYA, AM& HON’BLE SH. SANDEEP GOSAIN, JM आयकरअपीलसं./ I.T.A. No. 5519/Mum/2016 (निर्धारणवर्ा / Assessment Year: 2011-12) Nanji D. Patel, ITO 19(3)(3) बिधम/ 100A, Valentino Rest Hill Mumbai Road, Bandra(west) Pin- Vs. Mumbai-400050 स्थायीलेखासं./जीआइआरसं./PAN/GIR No. AABPP5772B (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant by : Shri Hiro Rai, AR प्रत्यथीकीओरसे/Respondentby : Shri AarjuGarodia, DR सुनवाईकीतारीख/ : 04/06/2018 Date of Hearing घोषणाकीतारीख / : 10/08/2018 Date of Pronouncement आदेश / O R D E R P…

M/S ASHOKA HI-TECH BUILDERS P. LTD.,INDORE vs. THE DCIT (CENTRAL)-1, INDORE

In the result Ground No.1 and 2 of the assessee’s appeal for A

ITA 686/IND/2016[2013-14]Status: DisposedITAT Indore03 Aug 2018AY 2013-14

Bench: Shri Kul Bharat & Shri Manish Borad

Section 132Section 143(3)Section 145Section 153A

…ons:- i) DCIT vs. Sudhit V. Shetty (2014) 50 Taxmann.com 372 (Mumbai-Trib) ii) ACIT vs. Ashoka Hi-Tech Builders Pvt.Ltd ITA No.121/Ind/2016 &686/Ind/2016 Alcon Develpoers (2015) 54 Taxmann.com 54 (Panaji-Trib) iii) ACIT vs. Paras Build call Pvt. Ltd. (2015) 57 Taxmann.com 112 (Delhi- Trib) iv) Prestige States Project Ltd. 129 ITD 342 (Banglore-Trib) 4.12 M/s JSM Devcon Pvt. Ltd has recognized revenue of Rs. 35,47,19,797/- in the F.Y. 2011- 12 and Rs. 26,96,23,914/- in the F.Y. 2012-13 which represents 68 of the revenue of the project and the Assessing Officer has worked out the appellant's share to Rs. 16,69,2…

(i) ACIT v. Paras Buildcall Pvt Ltd. (57 Taxmann.com 112) — Cited in 4 Judgments | BharatTax