Index One Trade Con P. Ltd. v. DCIT

97 Taxmann.com 174Income Tax Appellate Tribunal2018#9180 most cited

What is Index One Trade Con P. Ltd. v. DCIT authority for?

Section 43CA of the Income Tax Act applies in the year in which the property was sold by the assessee and not the year in which it was registered, especially when the assessee has already entered into an agreement to sell and accounted for the sales in earlier years.

12

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2021 to 2024.

Also referred to as

Index One Trade Con P. Ltd. v. DCIT · 97 Taxmann.com 174 · ITAT 2018 · Section 43CA · Stamp duty value · Year of registration · Year of sale · Agreement to sale · Corresponding sales

Sections most often in play

Section 133(6)Section 147Section 148Section 43CASection 68Section 143(3)Section 131Section 133A

Issues it is cited on

section 43csection 43castamp duty valuesection 43accommodation entrysection 133areopening of assessmentsection 131scrutiny assessmentgenuineness of the transactionreassessment proceedingssection 133(6)

Judgments citing Index One Trade Con P. Ltd. v. DCIT

Rubberwala Housing and Infrastructure Limited, Mumbai vs. ACIT Circle 5(3)(2), Mumbai

ITA 4132/MUM/2023[2011-12]Status: DisposedITAT Mumbai28 Oct 2024AY 2011-12

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal ()

For Appellant: Mr. Prateek JainFor Respondent: Mr. R.R. Makwana, Sr. DR
Section 143(3)Section 43C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND MS. KAVITHA RAJAGOPAL (JUDICIAL MEMBER) ITA Nos. 4129 & 4132/MUM/2023 Assessment Years: 2014-15 & 2011-12 Rubberwala Housing and Infrastructure Ltd., Rubberwala House, Ground floor, Dr. A. Nair Road, Agripada, Mumbai-400011. Vs. ACIT Cirecle-5(3)(2), 5th floor, Aayakar Bhavan, Mumbai. PAN NO. AACCR 7449 В Appellant Respondent ITA No. 4128 & 4131, 4130/MUM/2023 Assessment Year: 2017-18 & 2011-12, 2012-13 Rubberwala Housing and Infrastructure Ltd., Rubberwala House, Ground floor, Dr. A. Nair Road, Agri…

Rubberwala Housing and Infrastructure Limited, Mumbai vs. ACIT 5(3)(1), Mumbai

ITA 4131/MUM/2023[2011-12]Status: DisposedITAT Mumbai28 Oct 2024AY 2011-12

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal ()

For Respondent: Mr. Prateek Jain
Section 143(3)Section 43C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND MS. KAVITHA RAJAGOPAL (JUDICIAL MEMBER) ITA Nos. 4129 & 4132/MUM/2023 Assessment Years: 2014-15 & 2011-12 Rubberwala Housing and Infrastructure Ltd., Rubberwala House, Ground floor, Dr. A. Nair Road, Agripada, Mumbai-400011. Vs. ACIT Cirecle-5(3)(2), 5th floor, Aayakar Bhavan, Mumbai. PAN NO. AACCR 7449 В Appellant Respondent ITA No. 4128 & 4131, 4130/MUM/2023 Assessment Year: 2017-18 & 2011-12, 2012-13 Rubberwala Housing and Infrastructure Ltd., Rubberwala House, Ground floor, Dr. A. Nair Road, Agri…

Rubberwala Housing and Infrastructure Limited, Mumbai vs. DCIT Circle-5(3)(1), Mumbai

ITA 4130/MUM/2023[2012-13]Status: DisposedITAT Mumbai28 Oct 2024AY 2012-13

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal ()

Section 143(3)Section 43C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND MS. KAVITHA RAJAGOPAL (JUDICIAL MEMBER) ITA Nos. 4129 & 4132/MUM/2023 Assessment Years: 2014-15 & 2011-12 Rubberwala Housing and Infrastructure Ltd., Rubberwala House, Ground floor, Dr. A. Nair Road, Agripada, Mumbai-400011. PAN NO. AACCR 7449 B Appellant Vs. ACIT Cirecle-5(3)(2), 5th floor, Aayakar Bhavan, Mumbai. Respondent ITA No. 4128 & 4131, 4130/MUM/2023 Assessment Year: 2017-18 & 2011-12, 2012-13 Rubberwala Housing and Infrastructure Ltd., Rubberwala House, Ground floor, Dr. A. Nair Road, Agri…

Rubberwala Housing and Infrastructure Limited, Mumbai vs. ACIT Circle-5(3)(2), Mumbai

ITA 4129/MUM/2023[2014-15]Status: DisposedITAT Mumbai28 Oct 2024AY 2014-15

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal ()

For Appellant: Mr. Prateek JainFor Respondent: Mr. R.R. Makwana, Sr. DR
Section 143(3)Section 43C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND MS. KAVITHA RAJAGOPAL (JUDICIAL MEMBER) ITA Nos. 4129 & 4132/MUM/2023 Assessment Years: 2014-15 & 2011-12 Rubberwala Housing and Infrastructure Ltd., Vs. ACIT Cirecle-5(3)(2), Rubberwala House, Ground floor, 5th floor, Aayakar Bhavan, Dr. A. Nair Road, Agripada, Mumbai. Mumbai-400011. PAN NO. AACCR 7449 В Appellant Respondent ITA No. 4128 & 4131, 4130/MUM/2023 Assessment Year: 2017-18 & 2011-12, 2012-13 Rubberwala Housing and Vs. ACIT Cirecle-5(3)(1), Infrastructure Ltd., Mumbai. Rubberwala House, Grou…

Rubberwala Housing and Infrastructure Limited, Mumbai vs. ACIT Circle-5(3)(1), Mumbai

ITA 4128/MUM/2023[2017-18]Status: DisposedITAT Mumbai28 Oct 2024AY 2017-18

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal ()

Section 143(3)Section 43C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND MS. KAVITHA RAJAGOPAL (JUDICIAL MEMBER) ITA Nos. 4129 & 4132/MUM/2023 Assessment Years: 2014-15 & 2011-12 Rubberwala Housing and Infrastructure Ltd., Vs. ACIT Cirecle-5(3)(2), 5th floor, Aayakar Bhavan, Mumbai. Rubberwala House, Ground floor, Dr. A. Nair Road, Agripada, Mumbai-400011. PAN NO. AACCR 7449 В Appellant Respondent ITA No. 4128 & 4131, 4130/MUM/2023 Assessment Year: 2017-18 & 2011-12, 2012-13 Rubberwala Housing and Infrastructure Ltd., Vs. ACIT Cirecle-5(3)(1), Mumbai. Rubberwala House, Gr…

Rubberwala Realty, Mumbai vs. ITO- 19(3)(2), Mumbai

ITA 4019/MUM/2023[2012-13]Status: DisposedITAT Mumbai28 Oct 2024AY 2012-13

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal ()

For Appellant: Mr. Prateek Jain
Section 43C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND MS. KAVITHA RAJAGOPAL (JUDICIAL MEMBER) ITA Nos. 4129 & 4132/MUM/2023 Assessment Years: 2014-15 & 2011-12 Rubberwala Housing and ACIT Cirecle-5(3)(2), Infrastructure Ltd., 5th floor, Aayakar Bhavan, Vs. Rubberwala House, Ground floor, Mumbai. Dr. A. Nair Road, Agripada, Mumbai-400011. PAN NO. AACCR 7449 B Appellant Respondent ITA No. 4128 & 4131, 4130/MUM/2023 Assessment Year: 2017-18 & 2011-12, 2012-13 Rubberwala Housing and ACIT Cirecle-5(3)(1), Infrastructure Ltd., Mumbai. Rubberwala House, Groun…

Heks Infrastructure and Developers, Mumbai vs. ITO- 17(1)(5), Mumbai

ITA 4018/MUM/2023[2012-13]Status: DisposedITAT Mumbai28 Oct 2024AY 2012-13

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal ()

For Appellant: Mr. Prateek Jain
Section 43C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND MS. KAVITHA RAJAGOPAL (JUDICIAL MEMBER) ITA Nos. 4129 & 4132/MUM/2023 Assessment Years: 2014-15 & 2011-12 Rubberwala Housing and ACIT Cirecle-5(3)(2), Infrastructure Ltd., 5th floor, Aayakar Bhavan, Vs. Rubberwala House, Ground floor, Mumbai. Dr. A. Nair Road, Agripada, Mumbai-400011. PAN NO. AACCR 7449 B Appellant Respondent ITA No. 4128 & 4131, 4130/MUM/2023 Assessment Year: 2017-18 & 2011-12, 2012-13 Rubberwala Housing and ACIT Cirecle-5(3)(1), Infrastructure Ltd., Mumbai. Rubberwala House, Groun…

Hilton Infrastructure, Mumbai vs. ITO-21(1)(4), Mumbai

ITA 3696/MUM/2023[2011-12]Status: DisposedITAT Mumbai28 Oct 2024AY 2011-12

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal ()

Section 143(3)Section 43C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND MS. KAVITHA RAJAGOPAL (JUDICIAL MEMBER) ITA Nos. 4129 & 4132/MUM/2023 Assessment Years: 2014-15 & 2011-12 Rubberwala Housing and Infrastructure Ltd., Rubberwala House, Ground floor, Dr. A. Nair Road, Agripada, Mumbai-400011. Vs. ACIT Cirecle-5(3)(2), 5th floor, Aayakar Bhavan, Mumbai. PAN NO. AACCR 7449 В Appellant Respondent ITA No. 4128 & 4131, 4130/MUM/2023 Assessment Year: 2017-18 & 2011-12, 2012-13 Rubberwala Housing and Infrastructure Ltd., Rubberwala House, Ground floor, Dr. A. Nair Road, Agri…

Shubhlaxmi Land Developers, Nagpur vs. Income Tax Officer Ward 4(5), Nagpur

In the result, appeal filed by the assessee is allowed

ITA 362/NAG/2023[2015-16]Status: DisposedITAT Nagpur20 Sept 2024AY 2015-16

Bench: Shri V. Durga Rao

For Appellant: Shri Nilesh Shriram ToshniwalFor Respondent: Shri Abhay Y. Marathe
Section 250Section 43C

…IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH, NAGPUR BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER SMC MATTER ITA no.362/Nag./2023 (Assessment Year : 2015–16) Shubhlaxmi Land Developers Plot no.306, Panchwati Nagar ……………. Appellant Binaki Layout, Nagpur 440 017 PAN – ABLFS7462C v/s Income Tax Officer ……………. Respondent Ward–4(4)R, Nagpur Assessee by : Shri Nilesh Shriram Toshniwal Revenue by : Shri Abhay Y. Marathe Date of Hearing – 17/09/2024 Date of Order – 20/09/2024 O R D E R The assessee has filed this appeal challenging the impugned order dated 24/07/2023, passed by the learned Commissioner of Income…

ACIT, Circle-60(1), New Delhi vs. Bal Kishan Gupta, Ghaziabad

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

ITA 5111/DEL/2019[2015-16]Status: DisposedITAT Delhi29 May 2023AY 2015-16

Bench: Shri Challa Nagendra Prasad & Shri Pradip Kumar Kedia

For Appellant: Shri C.S. Anand, AdvFor Respondent: Shri Kanv Bali, Sr.DR
Section 143(3)Section 43C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A” DELHI BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER & SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER I.T.A. No.4974/DEL/2019 Assessment Year 2015-16 Bal Kishan Gupta ACIT B-24 A4 Shalimar Garden Extn-5 Vs. Circle-60(1) Sahibabad New Delhi. Ghaziabad TAN/PAN: AIUPG2941A (Appellant) (Respondent) I.T.A. No.5111/DEL/2019 Assessment Year 2015-16 ACIT Bal Kishan Gupta Circle-60(1) Vs. B-24 A4 Shalimar Garden Extn-5 New Delhi. Sahibabad Ghaziabad TAN/PAN: AIUPG2941A (Appellant) (Respondent) Assessee by: Shri C.S. Anand, Adv Shri Ashok Aggarwal, Adv Department b…

Bal Kishan Gupta, New Delhi vs. ACIT, Circle-60(1), New Delhi

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

ITA 4974/DEL/2019[2015-16]Status: DisposedITAT Delhi29 May 2023AY 2015-16

Bench: Shri Challa Nagendra Prasad & Shri Pradip Kumar Kedia

For Appellant: Shri C.S. Anand, AdvFor Respondent: Shri Kanv Bali, Sr.DR
Section 143(3)Section 43C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A” DELHI BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER & SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER I.T.A. No.4974/DEL/2019 Assessment Year 2015-16 Bal Kishan Gupta ACIT B-24 A4 Shalimar Garden Extn-5 Vs. Circle-60(1) Sahibabad New Delhi. Ghaziabad TAN/PAN: AIUPG2941A (Appellant) (Respondent) I.T.A. No.5111/DEL/2019 Assessment Year 2015-16 ACIT Bal Kishan Gupta Circle-60(1) Vs. B-24 A4 Shalimar Garden Extn-5 New Delhi. Sahibabad Ghaziabad TAN/PAN: AIUPG2941A (Appellant) (Respondent) Assessee by: Shri C.S. Anand, Adv Shri Ashok Aggarwal, Adv Department b…

M/S Spytech Buildcon, Jaipur vs. Assistant Commissioner of Income Tax, Circle-6, Jaipur

Appeal of the assessee is dismissed

ITA 255/JPR/2019[2014-15]Status: DisposedITAT Jaipur14 Jul 2021AY 2014-15

Bench: Shri Sandeep Gosain, Jm & Shri Vikram Singh Yadav, Am Vk;Dj Vihy La-@Ita No. 255/Jp/2019 Fu/Kzkj.K O"Kz@Assessment Year :2014-15 M/S Spytech Buildcon, Cuke A.C.I.T., Vs. 501, Geetansh Class Of Pearl, Circle-6, K-48-49, Income Tax Colony, Jaipur. Durgapura, Tonk Road, Jaipur, Rajasthan. Lfkk;H Ys[Kk La-@Thvkbzvkj La-@Pan/Gir No.: Abefs 2767 H Vihykfkhz@Appellant Izr;Fkhz@Respondent Fu/Kzkfjrh Dh Vksj Ls@ Assessee By : Shri Rohan Sogani (Ca) & Shri Rajeev Sogani (Ca) Jktlo Dh Vksj Ls@ Revenue By : Smt. Monisha Choudhary (Jcit) Lquokbz Dh Rkjh[K@ Date Of Hearing : 21/06/2021 Mn?Kks"K.Kk Dh Rkjh[K@ Date Of Pronouncement : 14/07/2021 Vkns'K@ Order Per: Sandeep Gosain, J.M. This Is An Appeal Filed By The Assessee Against The Order Of Ld.Cit(A)- 2, Jaipur Dated 25/01/2019 For The A.Y. 2014-15 In The Matter Of Order Passed U/S 143(3) Of The Income Tax Act, 1961 (In Short, The Act), Wherein Following Grounds Have Been Taken. “1. In The Facts & Circumstances Of The Case & In Law, Ld. Cit(A) Has Erred In Confirming The Action Of The Ld. Ao In Making Addition Of Rs. 5,39,711/- U/S 43Ca Of The Income Tax Act, 1961. The Action Of Ld. Cit(A) Is Illegal, Unjustified, Arbitrary & Against The Facts Of The Case. Relief May Please Be Granted By Deleting The Said Addition Of Rs. 5,39,711/-.

For Appellant: Shri Rohan Sogani (CA) &For Respondent: Smt. Monisha Choudhary (JCIT)
Section 143(3)Section 43CSection 50C

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES “A”, JAIPUR Jh lanhi x®lkÃa] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE SHRI SANDEEP GOSAIN, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 255/JP/2019 fu/kZkj.k o"kZ@Assessment Year :2014-15 M/s Spytech Buildcon, cuke A.C.I.T., Vs. 501, Geetansh Class of Pearl, Circle-6, K-48-49, Income Tax Colony, Jaipur. Durgapura, Tonk Road, Jaipur, Rajasthan. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: ABEFS 2767 H vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Rohan Sog…