(i) Viswas Promoters Pvt. Ltd. v. Assistant CIT, Circle I, Madras

29 Taxmann.com 19High Court2013#4178 most cited

What is (i) Viswas Promoters Pvt. Ltd. v. Assistant CIT, Circle I, Madras authority for?

Deduction under section 80-IB(10) is available on a proportionate basis for eligible units, even if some units in a project exceed the prescribed area limits. The entire claim should not be rejected due to partial non-compliance.

28

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2016 to 2026.

Also referred to as

Viswas Promoters Pvt. Ltd. v. ACIT · 80IB(10) · proportionate deduction · eligible units · area limits · project · deduction eligibility · section 80IB · housing projects

Sections most often in play

Section 143(2)Section 143(3)Section 147Section 148Section 250Section 80IB(10)

Issues it is cited on

section 80ib(10)section 80ibsection 80isection 80prescribedpersontotal incomeinterestsection 143(3)business

Judgments citing (i) Viswas Promoters Pvt. Ltd. v. Assistant CIT, Circle I, Madras

ITO WD 2(3), Kalyan vs. Nancy Icon Builders and Developers, Ulhasnagar

In the result, appeal filed by Revenue is dismissed

ITA 6491/MUM/2012[2009-10]Status: DisposedITAT Mumbai11 Jul 2018AY 2009-10
Section 143(3)Section 254(1)Section 80I

…IN THE INCOME-TAX APPELLATE TRIBUNAL "B" BENCH MUMBAI BEFORESHRIPAWAN SINGH, JUDICIAL MEMBER AND SHRI RAJESH KUMAR, ACCOUNTANT MEMBER ITA No.7059/Mum/2014 (Assessment Year 2010-11) ITO - Ward -2(3), 2nd Floor, Mohan Plaza, Wayale Nagar, Khadakpada, Kalyan (W)-421301 ----- Appellant / Revenue Represented by Shri Kumar Sanjay CIT- DR with Shri T.A. Khan ( Sr. DR) Versus M/s Nancy Icon Builders and Developers, Ground Floor, Kala Palace, Ulhasnagar- 421001. PAN: AAAAN4068L ----- Respondent / Assessee Represented by Shri Vijay Mehta with Ms.Geetaa Guwalanii (AR) Date of Hearing : 24.05.2018 Date of Pronouncement :…

DCIT 6(3)(2), Mumbai vs. Kohinoor Plant Construction P.Ltd, Mumbai

In the result this ground

ITA 7111/MUM/2016[2012-13]Status: DisposedITAT Mumbai30 May 2018AY 2012-13

Bench: Shri B.R. Baskaran & Shri Pawan Singhacit, Cir-6(3)(2) M/S Kohinoor Plant Construction Room No. 522, 5Th Floor, Pvt. Ltd., Kohinoor Corporate Aayakar Bhavan, M.K. Road, Vs. Office, Senapati Bapat Marg, Mumbai-20. Dadar (W), Mumbai -400028. Pan: Aabcr6994E Appellant Respondent

For Appellant: Shri T.A. Khan (DR)For Respondent: Shri Jayesh Dadia (AR)
Section 115JSection 143(3)Section 14ASection 253Section 254(1)Section 80I

…IN THE INCOME-TAX APPELLATE TRIBUNAL “F” BENCH MUMBAI BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER ACIT, Cir-6(3)(2) M/s Kohinoor Plant Construction Room No. 522, 5th Floor, Pvt. Ltd., Kohinoor Corporate Aayakar Bhavan, M.K. Road, Vs. Office, Senapati bapat Marg, Mumbai-20. Dadar (W), Mumbai -400028. PAN: AABCR6994E Appellant Respondent ITA No.624 to 626/Mum/2016 (Assessment Year 2010-11 & 2011-12) DCIT, Cir-6(3)(2) M/s Kohinoor Plant Construction Room No. 522, 5th Floor, Pvt. Ltd., Kohinoor Corporate Aayakar Bhavan, M.K. Road, Vs. Office, Senapati bapat Marg, Mumbai-20. Dad…

DCIT Cir 6(3)(2), Mumbai vs. Kohinoor Planet Construction P. Ltd, Mumbai

In the result this ground

ITA 624/MUM/2016[2010-11]Status: DisposedITAT Mumbai30 May 2018AY 2010-11

Bench: Shri B.R. Baskaran & Shri Pawan Singhacit, Cir-6(3)(2) M/S Kohinoor Plant Construction Room No. 522, 5Th Floor, Pvt. Ltd., Kohinoor Corporate Aayakar Bhavan, M.K. Road, Vs. Office, Senapati Bapat Marg, Mumbai-20. Dadar (W), Mumbai -400028. Pan: Aabcr6994E Appellant Respondent

For Appellant: Shri T.A. Khan (DR)For Respondent: Shri Jayesh Dadia (AR)
Section 115JSection 143(3)Section 14ASection 253Section 254(1)Section 80I

…IN THE INCOME-TAX APPELLATE TRIBUNAL “F” BENCH MUMBAI BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER ACIT, Cir-6(3)(2) M/s Kohinoor Plant Construction Room No. 522, 5th Floor, Pvt. Ltd., Kohinoor Corporate Aayakar Bhavan, M.K. Road, Vs. Office, Senapati bapat Marg, Mumbai-20. Dadar (W), Mumbai -400028. PAN: AABCR6994E Appellant Respondent ITA No.624 to 626/Mum/2016 (Assessment Year 2010-11 & 2011-12) DCIT, Cir-6(3)(2) M/s Kohinoor Plant Construction Room No. 522, 5th Floor, Pvt. Ltd., Kohinoor Corporate Aayakar Bhavan, M.K. Road, Vs. Office, Senapati bapat Marg, Mumbai-20. Dad…

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

…आयकर अपीऱीय अधिकरण पुणे न्यायपीठ “ए” पुणे में IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE सुश्री सुषमा चावऱा, न्याययक सदस्य एवं, श्री डी. करुणाकरा राव, ऱेखा सदस्य के समक्ष BEFORE MS. SUSHMA CHOWLA, JM AND 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 अऩीऱाथी की ओर से / Appellant by : Shri Rajeev Kumar, CIT प्रत्यथी की ओर से / Respondent by : Sh…

Vijay Grihnirman P.Ltd, Mumbai vs. ACIT CC 15 & 16, Mumbai

The appeal of the assessee is partly allowed

ITA 3280/MUM/2016[2011-12]Status: DisposedITAT Mumbai02 Feb 2018AY 2011-12

Bench: Shri Joginder Singh & Shri Ramit Kocharassessment Year: 2011-12 Vijay Grihanirman P. Ltd. Acit, 205, Marine Chambers, Central Circle-15 & 16, बनाम/ 43, New Marine Line, Mumbai Vs. Churchgate, Mumbai-400020 ("नधा"रती /Assessee) (राज"व /Revenue) Pan. No.Aaacv2806N Shri Rajat Mittal-Dr राज"व क" ओर से / Revenue By "नधा"रती क" ओर से / Assessee By Shri Mani Jain & Shri Prateek Jain

Section 80I

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ,सी,मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “C”, MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी रिमत कोचर, लेखा सद"य, के सम" Before Shri Joginder Singh, Judicial Member, and Shri Ramit Kochar, Accountant Member Assessment Year: 2011-12 Vijay Grihanirman P. Ltd. ACIT, 205, Marine Chambers, Central Circle-15 & 16, बनाम/ 43, New Marine Line, Mumbai Vs. Churchgate, Mumbai-400020 ("नधा"रती /Assessee) (राज"व /Revenue) PAN. No.AAACV2806N Shri Rajat Mittal-DR राज"व क" ओर से / Revenue by "नधा"रती क" ओर से / Assessee by Shri Mani Jain & Shri Prateek Jain सुनवाई क" तार"ख /…

ITO WD 2(4), Thane vs. Shiv Om Universal, Badlapur

In the result, the Revenue’s appeal is dismissed

ITA 6754/MUM/2014[2008-09]Status: DisposedITAT Mumbai22 Sept 2016AY 2008-09
For Appellant: Shri Vachaspati TripathiFor Respondent: Shri Shriram Bajaj
Section 143(3)Section 80

…essee’s claim following the decision by the first appellate authority in the assessee’s case for A.Y. 2009-10, wherein reference is made to the following decisions: CIT vs. Vandana Properties [2013] 353 ITR 36 (Bom); Vishwas Promoters (P) Ltd. vs. ACIT [2013] 29 Taxmann.com 19 (Mad); and CIT vs. Brahma Associates [2011] 333 ITR 289 (Bom) 3. We have heard the parties, and perused the material on record, including the cited judgments. 3.1 We begin by reproducing the provision as under: ‘Deduction in respect of profits and gains from certain industrial undertakings other than infrastructure development undertakings…

ITO 25(2)(2)), Mumbai vs. Prathmesh Realtors, Mumbai

In the result, the Revenue’s appeal is dismissed on the afore-said terms

ITA 3382/MUM/2014[2010-11]Status: DisposedITAT Mumbai10 Jun 2016AY 2010-11

Bench: Shri Sanjay Arora, Am & Shri Amarjit Singh, Jm आयकर अपील सं./I.T.A. No. 3382/Mum/2014 ("नधा"रण वष" / Assessment Year: 2010-11) Income Tax Officer-25(2)(2), Prathmesh Realtors बनाम/ C-11, Bldg., Room No. 106, A-101, Sweta Park, Daulat Nagar Pratyakshkar Bhavan, Kurla Complex, Road No. 2, Borivali (E), Vs. Bandra(E), Mumbai-51 Mumbai-400 066 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aaifp 8580 C (अपीलाथ" /Appellant) (""यथ" / Respondent) : अपीलाथ" क" ओर से / Appellant By : Shri S. Pandian ""यथ" क" ओर से/Respondent By : Shri Tarun Ghia सुनवाई क" तार"ख / : 16.03.2016 Date Of Hearing घोषणा क" तार"ख / : 10.06.2016 Date Of Pronouncement आदेश / O R D E R Per Sanjay Arora, A. M.: This Is An Appeal By The Revenue Directed Against The Order By The Commissioner Of Income Tax (Appeals)-35, Mumbai (‘Cit(A)’ For Short) Dated 14.2.2014, Partly Allowing The Assessee’S Appeal Contesting Its Assessment U/S.143(3) Of The Income Tax Act, 1961 (‘The Act’ Hereinafter) For The Assessment Year (A.Y.) 2010-11 Vide Order Dated 12.3.2013. 2. The First Issue Under Appeal (Raised Vide Grounds 1 & 2) Is The Validity Or Otherwise In Law Of The Proportionate Deduction To The Assessee’S, A Builder & Developer, Housing Project By The Name ‘Prathmesh Heritage’, At Mira Road (E)

For Appellant: Shri S. PandianFor Respondent: Shri Tarun Ghia
Section 143(3)Section 80

…आयकर अपील"य अ"धकरण “सी” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI SANJAY ARORA, AM AND SHRI AMARJIT SINGH, JM आयकर अपील सं./I.T.A. No. 3382/Mum/2014 ("नधा"रण वष" / Assessment Year: 2010-11) Income Tax Officer-25(2)(2), Prathmesh Realtors बनाम/ C-11, Bldg., Room No. 106, A-101, Sweta Park, Daulat Nagar Pratyakshkar Bhavan, Kurla Complex, Road No. 2, Borivali (E), Vs. Bandra(E), Mumbai-51 Mumbai-400 066 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. AAIFP 8580 C (अपीलाथ" /Appellant) (""यथ" / Respondent) : अपीलाथ" क" ओर से / Appellant by : Shri S. Pandian ""यथ" क" ओर से/Respondent b…

Neelkanth Palm Realty, Mumbai vs. Addl CIT RG 15(3), Mumbai

The appeal of the assessee is allowed for statistical purposes

ITA 7900/MUM/2011[2008-09]Status: DisposedITAT Mumbai03 Mar 2016AY 2008-09

Bench: Shri Joginder Singh & Shri Sanjay Aroraassessment Year:2008-09 M/S Neelkanth Palm Addl.Cit, Realty Fine House, Range-(15)(3), Anandji Lane, 5Th Floor, Matru Mandir, M.G. Road, Ghatkopar (E), Tardeo Road, Mumbai-400077 Mumbai ("नधा"रती /Assessee) (राज"व /Revenue) Pan. No.Aaefn5224B

Section 143(3)Section 80I

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, बी,मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “B”, MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी संजय अरोड़ा, लेखा सद"य, के सम" Before Shri Joginder Singh, Judicial Member, and Shri Sanjay Arora, Accountant Member Assessment Year:2008-09 M/s Neelkanth palm Addl.CIT, Realty Fine House, Range-(15)(3), Anandji Lane, 5th Floor, Matru Mandir, M.G. Road, Ghatkopar (E), Tardeo Road, Mumbai-400077 Mumbai ("नधा"रती /Assessee) (राज"व /Revenue) PAN. No.AAEFN5224B "नधा"रती क" ओर से / Assessee by Shri Gyaneshwar Kataram Shri D. Prabhakar Reddy-DR राज"व क" ओर से / Revenue by 0…