ITO v. Saket Corporation

62 Taxmann.com 38High Court2015#9247 most cited

What is ITO v. Saket Corporation authority for?

An assessment order can be set aside and a fresh assessment directed if the Assessing Officer fails to examine a claim for deduction under Section 80IB(10), making the original assessment erroneous and prejudicial to the revenue's interest.

12

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2021.

Also referred to as

ITO v Saket Corporation · 62 Taxmann.com 38 · Section 80IB(10) · revisionary jurisdiction · section 263 · CIT · assessment order · erroneous assessment · prejudicial to revenue · fresh assessment

Also reported as

234 Taxmann 435

Judgments citing ITO v. Saket Corporation

M/S. Venus Infrastructure & Developers Pvt. Ltd., Ahmedabad vs. The DCIT, (OSD) Circle-8, Ahmedabad

In the result, the appeal of the Revenue is dismissed

ITA 1582/AHD/2019[2012-13]Status: DisposedITAT Ahmedabad17 Sept 2021AY 2012-13

Bench: Shri Rajpal Yadav & Shri Waseem Ahmedआयकर अपील सं./Ita No. 1582/Ahd/2019 िनधा"रण वष"/Asstt. Year: 2012-2013 M/S. Venus Infrastructure & D.C.I.T.,(Osd) Developers (P) Ltd., Vs. Central Circle-8, 801-802, Broadway Business Ahmedabad. Centre, Opp. Mayor’S Bungalow, Law Garden Ellisbridge, Ahmedabad. Pan: Aahcs6254J

For Appellant: Shri Tushar Hemani, Sr. Advocate with Shri Parimal Sinh B. Parmar, &For Respondent: Shri Ritesh Parmar, CIT.D.R
Section 14ASection 36Section 36(1)(iii)

…आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’ A ’’ BENCH, AHMEDABAD (CONDUCTED THROUGH VIRTUAL COURT AT AHMEDABAD) BEFORE SHRI RAJPAL YADAV, VICE PRESIDENT And SHRI WASEEM AHMED, ACCOUNTANT MEMBER आयकर अपील सं./ITA No. 1582/AHD/2019 िनधा"रण वष"/Asstt. Year: 2012-2013 M/s. Venus Infrastructure & D.C.I.T.,(OSD) Developers (P) Ltd., Vs. Central Circle-8, 801-802, Broadway Business Ahmedabad. Centre, Opp. Mayor’s Bungalow, Law garden Ellisbridge, Ahmedabad. PAN: AAHCS6254J And आयकर अपील सं./ITA No. 1568/AHD/2019 िनधा"रण वष"/Asstt. Year: 2012-2013 D.C.I.T., M/s. Venus Infrastructure &…

Manjeera Projects, Hyderabad vs. Asst. Commissioner of Income Tax, Circle-11(1), Hyderabad

Appeals are partly allowed in above terms

ITA 15/HYD/2020[2016-17]Status: DisposedITAT Hyderabad08 Sept 2021AY 2016-17

Bench: Shri S.S. Godara & Shri Laxmi Prasad Sahu

For Appellant: Sri K.C. DevdasFor Respondent: Sri Y.V.S.T. Sai, DR
Section 143(3)Section 5Section 80I

…ITA Nos 956 and others Manjeera Projects Hyderabad. IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ B ‘ Bench, Hyderabad (Through Video Conferencing) Before Shri S.S. Godara, Judicial Member AND Shri Laxmi Prasad Sahu, Accountant Member ITA Nos. 1554, 956/Hyd/2018, 1599/Hyd/2019 & 15/Hyd/2020 Assessment Years: 2013-14 to 2016-17 Manjeera Projects Vs. Asstt. Commissioner of Hyderabad Income Tax, Circle 6(1) PAN:AAOFM0872C Hyderabad (Appellant) (Respondent) Assessee by: Sri K.C. Devdas Revenue by: Sri Y.V.S.T. Sai, DR Date of hearing: 26/08/2021 Date of pronouncement: 08/09/2021 ORDER Per S. S. Godara, J.…

Manjeera Projects, Hyderabad vs. Asst. Commissioner of Income Tax, Circle-6(1), Hyderabad

Appeals are partly allowed in above terms

ITA 956/HYD/2018[2014-15]Status: DisposedITAT Hyderabad08 Sept 2021AY 2014-15

Bench: Shri S.S. Godara & Shri Laxmi Prasad Sahu

For Appellant: Sri K.C. DevdasFor Respondent: Sri Y.V.S.T. Sai, DR
Section 143(3)Section 5Section 80I

…ITA Nos 956 and others Manjeera Projects Hyderabad. IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ B ‘ Bench, Hyderabad (Through Video Conferencing) Before Shri S.S. Godara, Judicial Member AND Shri Laxmi Prasad Sahu, Accountant Member ITA Nos. 1554, 956/Hyd/2018, 1599/Hyd/2019 & 15/Hyd/2020 Assessment Years: 2013-14 to 2016-17 Manjeera Projects Vs. Asstt. Commissioner of Hyderabad Income Tax, Circle 6(1) PAN:AAOFM0872C Hyderabad (Appellant) (Respondent) Assessee by: Sri K.C. Devdas Revenue by: Sri Y.V.S.T. Sai, DR Date of hearing: 26/08/2021 Date of pronouncement: 08/09/2021 ORDER Per S. S. Godara, J.…

Manjeera Projects, Hyderabad vs. Asst. Commissioner of Income Tax, Circle-6(1), Hyderabad

Appeals are partly allowed in above terms

ITA 1554/HYD/2018[2013-14]Status: DisposedITAT Hyderabad08 Sept 2021AY 2013-14

Bench: Shri S.S. Godara & Shri Laxmi Prasad Sahu

For Appellant: Sri K.C. DevdasFor Respondent: Sri Y.V.S.T. Sai, DR
Section 143(3)Section 5Section 80I

…ITA Nos 956 and others Manjeera Projects Hyderabad. IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ B ‘ Bench, Hyderabad (Through Video Conferencing) Before Shri S.S. Godara, Judicial Member AND Shri Laxmi Prasad Sahu, Accountant Member ITA Nos. 1554, 956/Hyd/2018, 1599/Hyd/2019 & 15/Hyd/2020 Assessment Years: 2013-14 to 2016-17 Manjeera Projects Vs. Asstt. Commissioner of Hyderabad Income Tax, Circle 6(1) PAN:AAOFM0872C Hyderabad (Appellant) (Respondent) Assessee by: Sri K.C. Devdas Revenue by: Sri Y.V.S.T. Sai, DR Date of hearing: 26/08/2021 Date of pronouncement: 08/09/2021 ORDER Per S. S. Godara, J.…

DCIT, Cir-12(1), Kolkata vs. M/S Bengal Ambuja Housing Development Ltd., Kolkata

Appeal is partly allowed in above terms

ITA 1298/KOL/2016[2012-2013]Status: DisposedITAT Kolkata20 Nov 2019AY 2012-2013

Bench: Shri S.S.Godara & Dr. A.L. Sainiassessment Year :2012-13

Section 143(3)Section 22Section 27

…आयकर अपील"य अधीकरण, "यायपीठ – “C” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “C” KOLKATA Before Shri S.S.Godara, Judicial Member and Dr. A.L. Saini, Accountant Member Assessment Year :2012-13 DCIT, Circle-12(1), V/s. M/s Bengal Ambuja 7th Floor, Aayakar Housing Development Ltd. Bhawan, P-7, “Vishwakarma”, 86C Chorwinghee Square, Topsia Road (South), Kolkata-69 Kolata-700 046 [PAN No.AABCB 0977 F] .. अपीलाथ" /Appellant ""यथ"/Respondent Shri Supriyo Pal, JCIT-SR-DR अपीलाथ" क" ओर से/By Appellant Shri Dilip S Damle, FCA ""यथ" क" ओर से/By Respondent 04-11-2019 सुनवाई क" तार"ख/Date of Hearing 20-11…

DCIT, Cir-12(1), Kolkata vs. M/S Bengal Ambuja Housing Development Ltd., Kolkata

In the result, the both appeals of the Revenue are dismissed

ITA 1514/KOL/2015[2010-2011]Status: DisposedITAT Kolkata18 Oct 2019AY 2010-2011

Bench: Shri A. T. Varkey, Jm & Shri A.L.Saini, Am]

Section 80ISection 80i

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA [Before Shri A. T. Varkey, JM & Shri A.L.Saini, AM] I.TA No. 1514/Kol/2015 Assessment Year: 2010-11 And I.TA No. 1515/Kol/2015 Assessment Year: 2011-12 DCIT, Cir-12(1), Kolkata Vs. M/s. Bengal Ambuja Housing Development Ltd. PAN: AABCB0977F Appellant Respondent Date of Hearing 01.08.2019 Date of Pronouncement 18. 10 .2019 For the Appellant Dr. (Shri ) P.K. Srihari, CIT, ld.DR For the Respondent Shri D.S.Damle, FCA & Shri Akkal Dudhwewala, FCA, ld.ARs ORDER PER SHRI A.T. VARKEY, JM These appeals are preferred by the Revenue against the separate o…

Manjeera Projects, Hyd, Hyderabad vs. DCIT, Circle-6(1), Hyderabad

In the result, assessee’s appeals are allowed

ITA 1082/HYD/2016[2012-13]Status: DisposedITAT Hyderabad27 Apr 2018AY 2012-13

Bench: Smt. P. Madhavi Devi & Shri S.Rifaur Rahman

For Appellant: Shri K.C. DevdasFor Respondent: Dr. K. Srinivas Reddy, DR
Section 142(1)Section 143(2)Section 80Section 801B(10)Section 80I

…ITA Nos 1704 1082 and 1230 Manjeera Projects Hyderabad. IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ A ‘ Bench, Hyderabad Before Smt. P. Madhavi Devi, Judicial Member AND Shri S.Rifaur Rahman, Accountant Member ITA Nos.1704/Hyd/2014, 1230/Hyd/2015 & 1082/Hyd/2016 (Assessment Years: 2010-11, 2011-12 & 2012-13) Manjeera Projects Vs ITO Ward – 6 ( 2 ) Hyderabad Hyderabad PAN:AAOFM 0872 C (Appellant) (Respondent) For Assessee : Shri K.C. Devdas For Revenue : Dr. K. Srinivas Reddy, DR Date of Hearing: 13.02.2018 Date of Pronouncement: 27.04.2018 O R D E R Per Smt. P. Madhavi Devi, J.M. These are all as…

Manjeera Projects, Hyderabad vs. ITO, Ward-6(2), Hyderabad

In the result, assessee’s appeals are allowed

ITA 1230/HYD/2015[2011-12]Status: DisposedITAT Hyderabad27 Apr 2018AY 2011-12

Bench: Smt. P. Madhavi Devi & Shri S.Rifaur Rahman

For Appellant: Shri K.C. DevdasFor Respondent: Dr. K. Srinivas Reddy, DR
Section 142(1)Section 143(2)Section 80Section 801B(10)Section 80I

…ITA Nos 1704 1082 and 1230 Manjeera Projects Hyderabad. IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ A ‘ Bench, Hyderabad Before Smt. P. Madhavi Devi, Judicial Member AND Shri S.Rifaur Rahman, Accountant Member ITA Nos.1704/Hyd/2014, 1230/Hyd/2015 & 1082/Hyd/2016 (Assessment Years: 2010-11, 2011-12 & 2012-13) Manjeera Projects Vs ITO Ward – 6 ( 2 ) Hyderabad Hyderabad PAN:AAOFM 0872 C (Appellant) (Respondent) For Assessee : Shri K.C. Devdas For Revenue : Dr. K. Srinivas Reddy, DR Date of Hearing: 13.02.2018 Date of Pronouncement: 27.04.2018 O R D E R Per Smt. P. Madhavi Devi, J.M. These are all as…

Manjeera Projects, Hyderabad vs. ITO., Ward-6(2), Hyderabad

In the result, assessee’s appeals are allowed

ITA 1704/HYD/2014[2010-11]Status: DisposedITAT Hyderabad27 Apr 2018AY 2010-11

Bench: Smt. P. Madhavi Devi & Shri S.Rifaur Rahman

For Appellant: Shri K.C. DevdasFor Respondent: Dr. K. Srinivas Reddy, DR
Section 142(1)Section 143(2)Section 80Section 801B(10)Section 80I

…ITA Nos 1704 1082 and 1230 Manjeera Projects Hyderabad. IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ A ‘ Bench, Hyderabad Before Smt. P. Madhavi Devi, Judicial Member AND Shri S.Rifaur Rahman, Accountant Member ITA Nos.1704/Hyd/2014, 1230/Hyd/2015 & 1082/Hyd/2016 (Assessment Years: 2010-11, 2011-12 & 2012-13) Manjeera Projects Vs ITO Ward – 6 ( 2 ) Hyderabad Hyderabad PAN:AAOFM 0872 C (Appellant) (Respondent) For Assessee : Shri K.C. Devdas For Revenue : Dr. K. Srinivas Reddy, DR Date of Hearing: 13.02.2018 Date of Pronouncement: 27.04.2018 O R D E R Per Smt. P. Madhavi Devi, J.M. These are all as…

ITO WD 4(4), Thane vs. Hari Om Builders and Developers, Mumbai

ITA 3306/MUM/2016[2011-12]Status: DisposedITAT Mumbai05 Feb 2018AY 2011-12

Bench: Shri Joginder Singh & Shri G. Manjunathaassessment Year: 2011 - 2012 Income Tax Officer Ward Hari Om Builders & Developers, 4(4), Thane (W) 1 Manohar Nagar, Opp Shiv बनाम/ Shakti Complex, Valiv, Vasai (E) Vs. Mumbai 401 208 (राज"व /Revenue) ("नधा"रती /Assessee) P.A. No. Abdfs3536P Co No.261/Mum/2017(Arising Out Of Ita No.3306/Mum/2016 Ay: 2011 - 2012 Hari Om Builders & Income Tax Officer Ward Developers, Mumbai 401 208 4(4),Thane (W) बनाम/ (Cross-Objector) (Respondent) Vs.

Section 143(3)Section 154Section 80I

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ,‘ए’,मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “A”, MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी जी. मंजूनाथ, लेखा सद"य, के सम" Before Shri JOGINDER SINGH, Judicial Member, and Shri G. MANJUNATHA, Accountant Member Assessment Year: 2011 - 2012 Income Tax Officer Ward Hari Om Builders & Developers, 4(4), Thane (W) 1 Manohar Nagar, Opp Shiv बनाम/ Shakti Complex, Valiv, Vasai (E) Vs. Mumbai 401 208 (राज"व /Revenue) ("नधा"रती /Assessee) P.A. No. ABDFS3536P CO No.261/Mum/2017(Arising out of ITA NO.3306/Mum/2016 AY: 2011 - 2012 Hari Om Builders & Income Tax Officer Ward D…

DCIT, Jaipur vs. Guru Pragya Infra (P) Ltd., Jaipur

ITA 417/JPR/2015[2009-10]Status: DisposedITAT Jaipur24 Jan 2017AY 2009-10
For Appellant: Shri P.C. Parwal (CA)For Respondent: Smt. Roshanta Meena (JCIT) fu/kZkfjrh dh vksj ls@
Section 147Section 80I

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, JAIPUR Jh dqy Hkkjr] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI KUL BHARAT, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 417/JP/2015 fu/kZkj.k o"kZ@Assessment Year : 2009-10 cuke D.C.I.T, M/s Guru Pragya Infra (P) Ltd., Vs. Circle-2, B-37, Nirman Nagar, Jaipur. Ajmer Road, Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AACCG 8882 H vihykFkhZ@Appellant izR;FkhZ@Respondent izR;k{ksi.k@C.O. No. 39/JP/2015 (Arising out of vk;dj vihy la-@ITA No. 417/JP/2015) cuke D.C.I.T, M/s Guru Pr…

Peshwa Construction, Mumbai vs. CIT 15, Mumbai

In the result, the appeal of the assessee is allowed

ITA 3631/MUM/2014[2009-10]Status: DisposedITAT Mumbai15 Dec 2016AY 2009-10

Bench: Shri Amit Shukla, Jm & Shri Rajesh Kumar, Am आमकय अऩीर सं./I.T.A. No.3631/Mum/2014 (ननधाारण वषा / Assessment Year : 2009-10) M/S Peshwa Construction, बनाम/ Commissioner Of Income Tax,15, R.No.124, 1St Floor,Matru Mandir, 595, Narendra Villa, Vs. Dr.Ambedkar Road, Tardeo Road, Matunga (Cr), Mumbai-400007 Mumbai-400019 (अऩीराथी /Appellant) (प्रत्मथी / Respondent) स्थायी ऱेखा सुं./ Pan : Aaifp6690H (अऩीराथी /Appellant) (प्रत्मथी / Respondent) ..

For Appellant: Shri Vipul JoshiFor Respondent: Shri Deepkant Prasad
Section 143(1)Section 143(2)Section 143(3)Section 263Section 80I

…आयकर अऩीऱीय अधधकरण “सी” न्यायऩीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “ C ” BENCH, MUMBAI श्री अमभत शुक्रा, न्मायमक सदस्म एवुं श्री याजेश कुभाय, रेखा सदस्म के सभक्ष । BEFORE SHRI AMIT SHUKLA, JM AND SHRI RAJESH KUMAR, AM आमकय अऩीर सं./I.T.A. No.3631/Mum/2014 (ननधाारण वषा / Assessment Year : 2009-10) M/s Peshwa Construction, बनाम/ Commissioner of Income Tax,15, R.No.124, 1st floor,Matru Mandir, 595, Narendra Villa, Vs. Dr.Ambedkar road, Tardeo Road, Matunga (CR), Mumbai-400007 Mumbai-400019 (अऩीराथी /Appellant) (प्रत्मथी / Respondent) स्थायी ऱेखा सुं./ PAN : AAIFP6690H (अऩीराथी /Appellant) (प्रत्मथी /…

ITO v. Saket Corporation (62 Taxmann.com 38) — Cited in 12 Judgments | BharatTax