ITO v. Hiranandani Builders

128 DTR 97Reported decision2015#10125 most cited

What is ITO v. Hiranandani Builders authority for?

Income directly linked to the activity of an industrial park is eligible for deduction under Section 80IA of the Income Tax Act.

10

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

Also referred to as

ITO v. Hiranandani Builders · 128 DTR 97 · Section 80IA · industrial park income · deduction · business income

Judgments citing ITO v. Hiranandani Builders

Rajasthan State Industrial Development & Investment Corp. Ltd., Jaipur vs. ACIT, Jaipur

In the result, both set of cross appeals for the respective assessment years are disposed off with above directions

ITA 380/JPR/2017[2013-14]Status: DisposedITAT Jaipur29 Mar 2018AY 2013-14

For Appellant: Shri P C ParwalFor Respondent: Shri Varindar Mehta (CIT) fu/kZkfjrh dh vksj ls@

Section 115JSection 14ASection 80I

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, JAIPUR Jh fot; iky jko] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM AND SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA Nos. 380 & 381/JP/2017 fu/kZkj.k o"kZ@Assessment Years : 2013-14 & 2014-15 cuke M/s Rajasthan State Industrial ACIT Vs. Development & Investment Corp. Circle-6, Ltd., Jaipur. Udyog Bhawan, Tilak Marg, C- scheme, Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN No. AABCR 4695 J vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITA No. 511 & 512/JP/2017 fu/kZkj.k…

ACIT, Jaipur vs. Rajasthan State Industrial Development & Investment Corporation Ltd., Jaipur

In the result, appeals of the assessee are partly allowed and appeals of the Revenues are dismissed

ITA 323/JPR/2016[2009-10]Status: DisposedITAT Jaipur23 Feb 2018AY 2009-10

…linked with the activity of industrial park and therefore, the same are to be included in the income of the assessee for deduction u/s 80IA of the Act. He has relied upon the decision of Mumbai Benches of the Tribunal in case of ITO vs. Hiranandani Builders 128 DTR 97. Thus, the ld. AR has pleased that the assessee is eligible for deduction u/s 80IA in respect of all the incomes which are directly linked with the activity of the industrial park. 19. We have considered the rival submissions as well as relevant material on record. As regards the claim of deduction u/s 80IA of the Act in respect of the interest…

Rajasthan State Industrial Development & Investment Corp. Ltd., Jaipur vs. ACIT, Jaipur

In the result, appeals of the assessee are partly allowed and appeals of the Revenues are dismissed

ITA 94/JPR/2015[2012-13]Status: DisposedITAT Jaipur23 Feb 2018AY 2012-13

…linked with the activity of industrial park and therefore, the same are to be included in the income of the assessee for deduction u/s 80IA of the Act. He has relied upon the decision of Mumbai Benches of the Tribunal in case of ITO vs. Hiranandani Builders 128 DTR 97. Thus, the ld. AR has pleased that the assessee is eligible for deduction u/s 80IA in respect of all the incomes which are directly linked with the activity of the industrial park. 19. We have considered the rival submissions as well as relevant material on record. As regards the claim of deduction u/s 80IA of the Act in respect of the interest…

Rajasthan State Industrial Development & Investment Corp. Ltd., Jaipur vs. ACIT, Jaipur

In the result, appeals of the assessee are partly allowed and appeals of the Revenues are dismissed

ITA 93/JPR/2015[2011-12]Status: DisposedITAT Jaipur23 Feb 2018AY 2011-12

…linked with the activity of industrial park and therefore, the same are to be included in the income of the assessee for deduction u/s 80IA of the Act. He has relied upon the decision of Mumbai Benches of the Tribunal in case of ITO vs. Hiranandani Builders 128 DTR 97. Thus, the ld. AR has pleased that the assessee is eligible for deduction u/s 80IA in respect of all the incomes which are directly linked with the activity of the industrial park. 19. We have considered the rival submissions as well as relevant material on record. As regards the claim of deduction u/s 80IA of the Act in respect of the interest…

DCIT, Jaipur vs. Rajasthan State Industrial Development & Investment Corportation Ltd., Jaipur

In the result, appeals of the assessee are partly allowed and appeals of the Revenues are dismissed

ITA 208/JPR/2015[2012-13]Status: DisposedITAT Jaipur23 Feb 2018AY 2012-13

…linked with the activity of industrial park and therefore, the same are to be included in the income of the assessee for deduction u/s 80IA of the Act. He has relied upon the decision of Mumbai Benches of the Tribunal in case of ITO vs. Hiranandani Builders 128 DTR 97. Thus, the ld. AR has pleased that the assessee is eligible for deduction u/s 80IA in respect of all the incomes which are directly linked with the activity of the industrial park. 19. We have considered the rival submissions as well as relevant material on record. As regards the claim of deduction u/s 80IA of the Act in respect of the interest…

DCIT, Jaipur vs. Rajasthan State Industrial Development & Investment Corportation Ltd., Jaipur

In the result, appeals of the assessee are partly allowed and appeals of the Revenues are dismissed

ITA 207/JPR/2015[2011-12]Status: DisposedITAT Jaipur23 Feb 2018AY 2011-12

…linked with the activity of industrial park and therefore, the same are to be included in the income of the assessee for deduction u/s 80IA of the Act. He has relied upon the decision of Mumbai Benches of the Tribunal in case of ITO vs. Hiranandani Builders 128 DTR 97. Thus, the ld. AR has pleased that the assessee is eligible for deduction u/s 80IA in respect of all the incomes which are directly linked with the activity of the industrial park. 19. We have considered the rival submissions as well as relevant material on record. As regards the claim of deduction u/s 80IA of the Act in respect of the interest…

ACIT, Jaipur vs. Rajasthan State Industrial Development & Investment Corp., Jaipur

In the result, appeals of the assessee are partly allowed and appeals of the Revenues are dismissed

ITA 421/JPR/2014[2010-11]Status: DisposedITAT Jaipur23 Feb 2018AY 2010-11

…linked with the activity of industrial park and therefore, the same are to be included in the income of the assessee for deduction u/s 80IA of the Act. He has relied upon the decision of Mumbai Benches of the Tribunal in case of ITO vs. Hiranandani Builders 128 DTR 97. Thus, the ld. AR has pleased that the assessee is eligible for deduction u/s 80IA in respect of all the incomes which are directly linked with the activity of the industrial park. 19. We have considered the rival submissions as well as relevant material on record. As regards the claim of deduction u/s 80IA of the Act in respect of the interest…

ACIT, Jaipur vs. Rajasthan State Industrial Development & Investment Corp., Jaipur

In the result, appeals of the assessee are partly allowed and appeals of the Revenues are dismissed

ITA 420/JPR/2014[2009-10]Status: DisposedITAT Jaipur23 Feb 2018AY 2009-10

…linked with the activity of industrial park and therefore, the same are to be included in the income of the assessee for deduction u/s 80IA of the Act. He has relied upon the decision of Mumbai Benches of the Tribunal in case of ITO vs. Hiranandani Builders 128 DTR 97. Thus, the ld. AR has pleased that the assessee is eligible for deduction u/s 80IA in respect of all the incomes which are directly linked with the activity of the industrial park. 19. We have considered the rival submissions as well as relevant material on record. As regards the claim of deduction u/s 80IA of the Act in respect of the interest…

Rajasthan State Industrial Development & Investment Corp. Ltd., Jaipur vs. ACIT, Jaipur

In the result, appeals of the assessee are partly allowed and appeals of the Revenues are dismissed

ITA 313/JPR/2014[2010-11]Status: DisposedITAT Jaipur23 Feb 2018AY 2010-11

…linked with the activity of industrial park and therefore, the same are to be included in the income of the assessee for deduction u/s 80IA of the Act. He has relied upon the decision of Mumbai Benches of the Tribunal in case of ITO vs. Hiranandani Builders 128 DTR 97. Thus, the ld. AR has pleased that the assessee is eligible for deduction u/s 80IA in respect of all the incomes which are directly linked with the activity of the industrial park. 19. We have considered the rival submissions as well as relevant material on record. As regards the claim of deduction u/s 80IA of the Act in respect of the interest…

Rajasthan State Industrial Development & Investment Corp. Ltd., Jaipur vs. DCIT, Jaipur

In the result, appeals of the assessee are partly allowed and appeals of the Revenues are dismissed

ITA 311/JPR/2014[2009-10]Status: DisposedITAT Jaipur23 Feb 2018AY 2009-10

…linked with the activity of industrial park and therefore, the same are to be included in the income of the assessee for deduction u/s 80IA of the Act. He has relied upon the decision of Mumbai Benches of the Tribunal in case of ITO vs. Hiranandani Builders 128 DTR 97. Thus, the ld. AR has pleased that the assessee is eligible for deduction u/s 80IA in respect of all the incomes which are directly linked with the activity of the industrial park. 19. We have considered the rival submissions as well as relevant material on record. As regards the claim of deduction u/s 80IA of the Act in respect of the interest…

ITO v. Hiranandani Builders (128 DTR 97) — Cited in 10 Judgments | BharatTax