ITO v. Kura Homes P. Ltd.

148 ITD 446Income Tax Appellate Tribunal#19263 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2017.

Judgments citing ITO v. Kura Homes P. Ltd.

DCIT, NEW DELHI vs. M/S. ANSAL HOUSING & CONSTRUCTION LTD., NEW DELHI

Accordingly, the appeal of the Revenue for the assessment year 2006-07 is hereby allowed for statistical purposes

ITA 1576/DEL/2010[2006-07]Status: DisposedITAT Delhi28 Mar 2017AY 2006-07

Bench: Shri S.V. Mehrotra & Shri Sudhanshu Srivastavaassessment Year : 2004-05 Ansal Housing & Construction Acit, Central Circle-20, Ltd., New Delhi. Ugf-15, Indraprakash Bldg., Vs. 21, Barakhamba Road, New Delhi. Pan : Aaaca 0377 R (Appellant) (Respondent) Assessment Year : 2005-06 Ansal Housing & Construction Acit, Central Circle-20, Ltd., New Delhi. Ugf-15, Indraprakash Bldg., Vs. 21, Barakhamba Road, New Delhi. Pan : Aaaca 0377 R (Appellant) (Respondent) Assessment Year : 2005-06 Acit, Central Circle-20, Ansal Housing & Construction New Delhi. Ltd., Ugf-15, Indraprakash Bldg., Vs. 21, Barakhamba Road, New Delhi. Pan : Aaaca 0377 R (Appellant) (Respondent)

For Respondent: Shri S. K. Jain, Sr.DR
Section 143(3)Section 32Section 35DSection 80I

…te Enterprises: ITA No. 5802/Mum/2012 (Mum. Trib.) • ITO v. Yash Developers: ITA Nos. 809/Mum/ 2011 & 3644/Mum/2012 (Mum. Trib.) • Raj Reality v. DCIT: 152 ITD 716 (Indore Trib.) • ITO v. Kura Homes P. Ltd.: 151 ITD 31 (Hyd. Trib.) • DCIT v. Mangalam Estates: 148 ITD 446 (Chennai Trib.) • ACIT v. Sterling Estates & Properties: ITA No. 316, 336/ Mds/2013 (Mad. Trib.) 23. He, therefore, submitted that conditions of filing the completion certificate of all the projects is not relevant for the purpose of claiming deduction u/s 80IB(10) of the Act for the projects under consideration. Ld. counsel further submitted th…

THE ACIT.,, NEW DELHI vs. M/S. ANSAL HOUSING & CONSTRUCTION LTD.,, NEW DELHI

Accordingly, the appeal of the Revenue for the assessment year 2006-07 is hereby allowed for statistical purposes

ITA 1254/DEL/2009[2005-06]Status: DisposedITAT Delhi28 Mar 2017AY 2005-06

Bench: Shri S.V. Mehrotra & Shri Sudhanshu Srivastavaassessment Year : 2004-05 Ansal Housing & Construction Acit, Central Circle-20, Ltd., New Delhi. Ugf-15, Indraprakash Bldg., Vs. 21, Barakhamba Road, New Delhi. Pan : Aaaca 0377 R (Appellant) (Respondent) Assessment Year : 2005-06 Ansal Housing & Construction Acit, Central Circle-20, Ltd., New Delhi. Ugf-15, Indraprakash Bldg., Vs. 21, Barakhamba Road, New Delhi. Pan : Aaaca 0377 R (Appellant) (Respondent) Assessment Year : 2005-06 Acit, Central Circle-20, Ansal Housing & Construction New Delhi. Ltd., Ugf-15, Indraprakash Bldg., Vs. 21, Barakhamba Road, New Delhi. Pan : Aaaca 0377 R (Appellant) (Respondent)

For Respondent: Shri S. K. Jain, Sr.DR
Section 143(3)Section 32Section 35DSection 80I

…te Enterprises: ITA No. 5802/Mum/2012 (Mum. Trib.) • ITO v. Yash Developers: ITA Nos. 809/Mum/ 2011 & 3644/Mum/2012 (Mum. Trib.) • Raj Reality v. DCIT: 152 ITD 716 (Indore Trib.) • ITO v. Kura Homes P. Ltd.: 151 ITD 31 (Hyd. Trib.) • DCIT v. Mangalam Estates: 148 ITD 446 (Chennai Trib.) • ACIT v. Sterling Estates & Properties: ITA No. 316, 336/ Mds/2013 (Mad. Trib.) 23. He, therefore, submitted that conditions of filing the completion certificate of all the projects is not relevant for the purpose of claiming deduction u/s 80IB(10) of the Act for the projects under consideration. Ld. counsel further submitted th…

ANSAL HOUSING & CONSTRUCTION LTD,NEW DELHI vs. ACIT, NEW DELHI

Accordingly, the appeal of the Revenue for the assessment year 2006-07 is hereby allowed for statistical purposes

ITA 1248/DEL/2009[2005-06]Status: DisposedITAT Delhi28 Mar 2017AY 2005-06

Bench: Shri S.V. Mehrotra & Shri Sudhanshu Srivastavaassessment Year : 2004-05 Ansal Housing & Construction Acit, Central Circle-20, Ltd., New Delhi. Ugf-15, Indraprakash Bldg., Vs. 21, Barakhamba Road, New Delhi. Pan : Aaaca 0377 R (Appellant) (Respondent) Assessment Year : 2005-06 Ansal Housing & Construction Acit, Central Circle-20, Ltd., New Delhi. Ugf-15, Indraprakash Bldg., Vs. 21, Barakhamba Road, New Delhi. Pan : Aaaca 0377 R (Appellant) (Respondent) Assessment Year : 2005-06 Acit, Central Circle-20, Ansal Housing & Construction New Delhi. Ltd., Ugf-15, Indraprakash Bldg., Vs. 21, Barakhamba Road, New Delhi. Pan : Aaaca 0377 R (Appellant) (Respondent)

For Respondent: Shri S. K. Jain, Sr.DR
Section 143(3)Section 32Section 35DSection 80I

…te Enterprises: ITA No. 5802/Mum/2012 (Mum. Trib.) • ITO v. Yash Developers: ITA Nos. 809/Mum/ 2011 & 3644/Mum/2012 (Mum. Trib.) • Raj Reality v. DCIT: 152 ITD 716 (Indore Trib.) • ITO v. Kura Homes P. Ltd.: 151 ITD 31 (Hyd. Trib.) • DCIT v. Mangalam Estates: 148 ITD 446 (Chennai Trib.) • ACIT v. Sterling Estates & Properties: ITA No. 316, 336/ Mds/2013 (Mad. Trib.) 23. He, therefore, submitted that conditions of filing the completion certificate of all the projects is not relevant for the purpose of claiming deduction u/s 80IB(10) of the Act for the projects under consideration. Ld. counsel further submitted th…

ANSAL HOUSING & CONSTRUCTION LTD,NEW DELHI vs. ACIT CC-20, NEW DELHI

Accordingly, the appeal of the Revenue for the assessment year 2006-07 is hereby allowed for statistical purposes

ITA 3193/DEL/2008[2004-2005]Status: DisposedITAT Delhi28 Mar 2017AY 2004-2005

Bench: Shri S.V. Mehrotra & Shri Sudhanshu Srivastavaassessment Year : 2004-05 Ansal Housing & Construction Acit, Central Circle-20, Ltd., New Delhi. Ugf-15, Indraprakash Bldg., Vs. 21, Barakhamba Road, New Delhi. Pan : Aaaca 0377 R (Appellant) (Respondent) Assessment Year : 2005-06 Ansal Housing & Construction Acit, Central Circle-20, Ltd., New Delhi. Ugf-15, Indraprakash Bldg., Vs. 21, Barakhamba Road, New Delhi. Pan : Aaaca 0377 R (Appellant) (Respondent) Assessment Year : 2005-06 Acit, Central Circle-20, Ansal Housing & Construction New Delhi. Ltd., Ugf-15, Indraprakash Bldg., Vs. 21, Barakhamba Road, New Delhi. Pan : Aaaca 0377 R (Appellant) (Respondent)

For Respondent: Shri S. K. Jain, Sr.DR
Section 143(3)Section 32Section 35DSection 80I

…te Enterprises: ITA No. 5802/Mum/2012 (Mum. Trib.) • ITO v. Yash Developers: ITA Nos. 809/Mum/ 2011 & 3644/Mum/2012 (Mum. Trib.) • Raj Reality v. DCIT: 152 ITD 716 (Indore Trib.) • ITO v. Kura Homes P. Ltd.: 151 ITD 31 (Hyd. Trib.) • DCIT v. Mangalam Estates: 148 ITD 446 (Chennai Trib.) • ACIT v. Sterling Estates & Properties: ITA No. 316, 336/ Mds/2013 (Mad. Trib.) 23. He, therefore, submitted that conditions of filing the completion certificate of all the projects is not relevant for the purpose of claiming deduction u/s 80IB(10) of the Act for the projects under consideration. Ld. counsel further submitted th…

ITO v. Kura Homes P. Ltd. (148 ITD 446) — Cited in 4 Judgments | BharatTax