Kancast Pvt. Ltd. v. ITO

55 Taxmann.com 171Reported decision2015#11709 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2015 to 2024.

Judgments citing Kancast Pvt. Ltd. v. ITO

Britannia Industries Ltd, Kolkata vs. DCIT, Cir-7(1), Kolkata

In the result, the appeal of the assessee is allowed

ITA 462/KOL/2023[2018-19]Status: DisposedITAT Kolkata06 Mar 2024AY 2018-19

Bench: Shri Rajesh Kumar & Shri Sonjoy Sarma

Section 139(1)Section 143(3)Section 263Section 35(1)(i)Section 43BSection 56(2)(x)Section 80J

…ITA No. 462/KOL/2023 (A.Y. 2018-2019) Britannia Industries Limited IN THE INCOME TAX APPELLATE TRIBUNAL, ‘A’ BENCH, KOLKATA Before Shri Rajesh Kumar, Accountant Member & Shri Sonjoy Sarma, Judicial Member I.T.A. No. 462/KOL/2023 Assessment Year: 2018-2019 Britannia Industries Limited,....................Appellant 5/1A, Hungerford Street, Shakespeare Sarani, Kolkata-700017 [PAN:AABCB2066P] -Vs.- Principal Commissioner of Income Tax-1,..Respondent Kolkata, AayakarBhawan, P-7, Chowringhee Square, Kolkata-700069 Appearances by: Shri Akkal Dudhwewala & Vidhi Ladia, A.Rs.,appeared on behalf of the assessee Shri S. Dat…

Bhavana Shashikant Ghone, Pune vs. Income-Tax Officer, Ward - 12(2), Pune

Appeal is allowed in above terms

ITA 839/PUN/2018[2014-15]Status: DisposedITAT Pune20 Jun 2022AY 2014-15

Bench: Shri S.S.Godara, Jm & Shri Dr. Dipak P. Ripote, Am आयकर अपीऱ सं. / Ita No.839/Pun/2018 ननधधारण वषा / Assessment Year : 2014-15

For Appellant: Shri M.K. KulkarniFor Respondent: Shri S. P. Walimbe

Section 143(3)Section 50C(1)Section 56Section 56(2)(vii)

…आयकर अपीऱीय अधिकरण “ए” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI S.S.GODARA, JM AND SHRI DR. DIPAK P. RIPOTE, AM आयकर अपीऱ सं. / ITA No.839/PUN/2018 ननधधारण वषा / Assessment Year : 2014-15 Mrs. Bhavana Shashikant Ghone, CTS No.576, Malati Balwant Apartment, Ramanbaug Chowk, Narayan Peth, Pune- 411 030. .......अपऩलधथी / Appellant PAN : AEVPG4868D बनधम / V/s. ……प्रत्यथी / Respondent ITO, Ward 12(2), Pune Assessee by : Shri M.K. Kulkarni Revenue by : Shri S. P. Walimbe सपनवधई की तधरऩख / Date of Hearing : 07.06.2022 घोषणध की तधरऩख / Date of Pronouncement : 20.06.2022…

Dharampal Brothers Pvt. Ltd., Mumbai vs. Dy. CIT 9(3)(1), Mumbai

In the result, the appeal of the assessee is hereby allowed

ITA 1946/MUM/2019[2015-16]Status: DisposedITAT Mumbai01 Apr 2021AY 2015-16

Bench: Shri Rajesh Kumar, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No.1946/Mum/2019 (ननधधारण वर्ा / Assessment Years: 2015-16) बनधम/ Dharampal Brothers Pvt. Dcit-9(3)(1) Room No.215, 2Nd Floor, Ltd. Vs. Mehra Industrial Aayakar Bhavan, M. K. Compound, Sakinaka, Road, Mumbai-400020. Andheri Kurla Road, Mumbai-400072. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. :Aaacd4297R (अपीलाथी /Appellant) (प्रत्यथी / Respondent) .. Assessee By: Shri Shekar Gupta Revenue By: Shri Bharat Andhale (Dr) सुनवाई की तारीख / Date Of Hearing: 05/01/2021 घोषणा की तारीख /Date Of Pronouncement: 01/04/2021 आदेश / O R D E R Per Amarjit Singh, Jm: The Assessee Has Filed The Present Appeal Against The Order Dated 28.02.2019 Passed By The Commissioner Of Income Tax (Appeals)-16, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y.2015-16. 2. The Assessee Has Raised The Following Grounds Of Appeal: - “1. The Ld. Cit(A) Has Failed To Appreciate That The Provisions Of Section 50C Do Not Apply To A Leasehold Land. 2. The Ld. Cit(A) Has Failed To Consider The Decision Of The Bombay High Court In The Case Of Cit Vs Greenfield Hotels & Estates (P) Ltd. 389 Itr 68 (Bombay) Wherein The Hon’Ble Bombay High Court Held That Section 50C Does Not Apply To Leasehold Land. 3. The Ld. Cit(A) Has Erred In Law & On The Facts Of The Case In Sustaining The Addition Of An Amount Of Rs.40,87,381/- As Short Term Capital Gain & Rs.1,65,91,485/- As Long Term Capital Gains.”

For Appellant: Shri Shekar GuptaFor Respondent: Shri Bharat Andhale (DR)

Section 143(1)Section 143(2)Section 50C

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI RAJESH KUMAR, AM AND SHRI AMARJIT SINGH, JM आयकर अपील सं/ I.T.A. No.1946/Mum/2019 (ननधधारण वर्ा / Assessment Years: 2015-16) बनधम/ Dharampal Brothers Pvt. DCIT-9(3)(1) Room no.215, 2nd Floor, Ltd. Vs. Mehra Industrial Aayakar Bhavan, M. K. Compound, Sakinaka, Road, Mumbai-400020. Andheri Kurla Road, Mumbai-400072. स्थधयी लेखध सं./जीआइआर सं./PAN/GIR No. :AAACD4297R (अपीलाथी /Appellant) (प्रत्यथी / Respondent) .. Assessee by: Shri Shekar Gupta Revenue by: Shri Bharat Andhale (DR) सुनवाई की तारीख / Date of Hearing: 05/01/2021 घोषणा की तारीख /Date…

Noida Cyber Park Pvt Ltd, New Delhi vs. ITO Ward - 18(4), New Delhi

In the result, the appeal of the assessee is allowed as above

ITA 165/DEL/2020[2015-16]Status: DisposedITAT Delhi12 Oct 2020AY 2015-16

Bench: Shri G.S. Pannu & Shri Sudhanshu Srivastavaay : 2015-16

For Appellant: Shri V.K. Aggarwal, ARFor Respondent: Ms Banita M. Biswas C.I.T. DR

Section 115JSection 142Section 143(3)Section 50Section 50CSection 50C(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’ DELHI (Through Video conferencing) BEFORE SHRI G.S. PANNU, VICE PRESIDENT AND SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AY : 2015-16 Noida Cyber Park Pvt. Ltd., vs Income Tax Officer, 301-A, World Trade Tower, Ward 18(4), Barakhamba Lane, New Delhi. Connaught Place, New Delhi. (PAN: AAACF5292Q) (Appellant) (Respondent) Appellant by: Shri V.K. Aggarwal, AR Shri B.K. Rai Chaudhary, Advocate Ms Shweta Bansal, CA Respondent by: Ms Banita M. Biswas C.I.T. DR ORDER PER G.S. PANNU, VICE PRESIDENT This appeal has been preferred by the assessee against the…

Ritz Suppliers Pvt. Ltd., Kolkata vs. ITO, Ward- 12(3), Kolkata

In the result, appeal of the assessee is allowed

ITA 1945/KOL/2019[2016-17]Status: DisposedITAT Kolkata17 Jan 2020AY 2016-17

Bench: Shri A. T. Varkey, Jm]

Section 143(3)Section 250Section 48Section 50C

…आयकर अपील"य अधीकरण, "यायपीठ – “SMC” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH: KOLKATA (सम" "ी ए.ट". वक", "या"यक सद"य) [Before Shri A. T. Varkey, JM] I.T.A. No. 1945/Kol/2019 Assessment Year: 2016-17 Ritz Suppliers Pvt. Ltd. ITO, Ward-12(3), Kolkata. Vs. (PAN: AADCR 2869 Q) Appellant Respondent For the Appellant Sh. Rahul Tangri, Adv. For the Respondent Sh. Jayanta Khanra, JCIT, Sr. DR Date of Hearing 18.12.2019 Date of Pronouncement 17.01.2020 ORDER Per Shri A.T.Varkey, JM: This is an appeal preferred by the assessee against the action of the CIT(A)-4, Kolkata dated 10.06.2019 u/s 250 of the…

Asst CIT 19(1), Mumbai vs. Aditya D Mahadevia, Mumbai

In the result appeal of the Revenue and CO filed by the assessee are dismissed

ITA 1351/MUM/2015[2011-12]Status: DisposedITAT Mumbai04 Nov 2016AY 2011-12

Bench: Shri R.C.Sharma, Am & Shri Ravish Sood, Jm आमकय अऩीर सं./Ita No.1351/Mum/2015 (नििाारण वषा / Assessment Year : 2011-2012) Acit 19(1), Mumbai Vs. Shri Aditya D Mahadevia E-12, Sea Face Park Bhula Bhai Desai Road Mumbai - 400026 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aabpm3641A (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & Cross Objection No.166/Mum/2016 (Arising Out Of Ita No.1351/Mum/2015) (नििाारण वषा / Assessment Year : 2011-2012) Shri Aditya D Mahadevia Vs. Acit 19(1), Mumbai E-12, Sea Face Park Bhula Bhai Desai Road Mumbai - 400026 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aabpm3641A (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. ननधाारयती की ओर से /Assessee By : Shri A.K.Dhondial याजस्व की ओर से /Revenue By : Shri Jitendera Jain सुनवाई की तायीख / Date Of Hearing : 24/10/2016 घोषणा की तायीख/Date Of Pronouncement 04/11/2016 आदेश / O R D E R Per R.C.Sharma (A.M): This Is An Appeal Filed By The Revenue Against The Order Of Cit(A), For The Assessment Year 2011-2012 & Cross Objection By The Assessee. 2. The Grievance Of Revenue Relates To Deleting The Addition Of Rs.41,47,204/- Made By Ao On Account Of Transfer Of Lease Hold Rights In The Property Under Section 50C Of The It Act.

For Appellant: Shri A.K.DhondialFor Respondent: Shri Jitendera Jain

Section 50C

…ing land or building or both, it does 3 Shri Aditya D. Mahadevia not in terms include leasehold rights in land or building within its scope. Similar view has been taken in the case of Voltas Ltd., (74 Taxmann.com 99), ITAT Bench in case of Kancast (P) Ltd., (55 Taxmann.com 171). Recently Hon’ble Bombay High Court in case of Heatex Products Pvt. Ltd., vide order dated 26/07/2016 dismissed the appeal filed by the Revenue wherein Tribunal following the decision in case of Atul G Puranik 58 DTR 208 held that provisions of Section 50C would apply only to capital assets being land or building or both and it could not…

ITO 22(3)(2), Navi Mumbai vs. Meghi Parbat Patel, Navi Mumbai

The appeal of the Revenue is dismissed

ITA 6390/MUM/2014[2011-12]Status: DisposedITAT Mumbai26 Oct 2016AY 2011-12

Bench: Shri Joginder Singh & Shri N.K. Pradhanassessment Year: 2011-12 Income Tax Officer-22(3)(2) Shri Meghji Parbat Patel, 3Rd Floor, Room No.307, Prop. G.D.Enterprises, बनाम/ Tower No.6, Vashi Rly Flat B-5, Plot No.46, Vs. Station Complex, Vashi, Anand Niketan Chs, Navi Mumbai Vashi, Navi Mumbai-400705 (राज"व /Revenue) ("नधा"रती /Assessee) P.A. No. Afmpp7902H

Section 143(1)Section 143(3)Section 147Section 148Section 50C

…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 "ी एन. के. "धान, लेखा सद"य, के सम" Before Shri Joginder Singh, Judicial Member, and Shri N.K. Pradhan, Accountant Member Assessment Year: 2011-12 Income Tax Officer-22(3)(2) Shri Meghji Parbat Patel, 3rd Floor, Room No.307, Prop. G.D.Enterprises, बनाम/ Tower No.6, Vashi Rly Flat B-5, Plot No.46, Vs. Station Complex, Vashi, Anand Niketan CHS, Navi Mumbai Vashi, Navi Mumbai-400705 (राज"व /Revenue) ("नधा"रती /Assessee) P.A. No. AFMPP7902H Shri Pradeep kr. Singh-DR राज"व क…

Farid Gulmohamed, Mumbai vs. ITO (It) 3(1), Mumbai

In the result, the assessee’s appeal for A

ITA 5136/MUM/2014[2010-11]Status: DisposedITAT Mumbai16 Mar 2016AY 2010-11

Bench: Shri Jason P. Boaz & Shri Sandeep Gosainshri Farid Gulmohamed Income Tax Officer C/O. M/S. B.C. Dastur & Co. (Internationla Tax) 3(1) Vs. Reliance Bldg., 3Rd Floor Schindia House, Ballard Estate 269, D.N. Road, Mumbai Mumbai 400038 Pan - Aefpg3094K Appellant Respondent

For Appellant: Shri Dharmesh Shah

Section 143(1)Section 143(3)Section 147Section 148Section 50C

…IN THE INCOME TAX APPELLATE TRIBUNAL "F" Bench, Mumbai Before Shri Jason P. Boaz, Accountant Member and Shri Sandeep Gosain, Judicial Member Shri Farid Gulmohamed Income Tax Officer C/o. M/s. B.C. Dastur and Co. (Internationla Tax) 3(1) Vs. Reliance Bldg., 3rd Floor Schindia House, Ballard Estate 269, D.N. Road, Mumbai Mumbai 400038 PAN - AEFPG3094K Appellant Respondent Appellant by: Shri Dharmesh Shah Assessee by: Shri Javed Akhtar Date of Hearing: 29.02.2016 Date of Pronouncement: 16.03.2016 O R D E R Per Jason P. Boaz, A.M. This appeal by the assessee is directed against the order of the CIT(A)- 10, Mumb…

DCIT 24(3), Mumbai vs. Nadir Nazarali Dhanani, Mumbai

In the result, Revenue’s appeal stands partly allowed for statistical purposes

ITA 100/MUM/2013[2009-10]Status: DisposedITAT Mumbai09 Oct 2015AY 2009-10

Bench: Shri Rajendra & Shri Saktijit Deyआमकय अऩीर सं. / Ita No.100/Mum./2013 (ननधधायण वषा / Assessment Year : 2009–10) Asstt. Commissioner Of Income Tax Circle–24(3), C–11, 7Th Floor …….………. अऩीरधथी / Bandra Kurla Complex Appellant Bandra (E), Mumbai 400 051 V/S Shri Nadir Nazarali Dhanani Plot No.1B, Cama Industrial Estate ..…….………. प्रत्मथी / Cama Estate Main Road Respondent Goregaon (E), Mumbai 400 063 Pan – Aabpd3008Q प्रत्मधऺेऩ सं. / C.O. No. 42/Mum./2014 (आमकय अऩीर सं. 100/Mum./2013 से उद्बूत) (Arising Out Of Ita No. 100/Mum./2013 (ननधधायण वषा / Assessment Year : 2009–10) Shri Nadir Nazarali Dhanani Plot No.1B, Cama Industrial Estate …….………. अऩीरधथी / Cama Estate Main Road Appellant Goregaon (E), Mumbai 400 063 Pan – Aabpd3008Q V/S Dy. Commissioner Of Income Tax ..…….………. प्रत्मथी / Circle–24(3), C–11, 7Th Floor Bandra Kurla Complex Respondent Bandra (E), Mumbai 400 051 यधजस्व की ओय से / Revenue By : Shri Santosh Mankaskar ननधधारयती की ओय से / Assessee By : Shri Yougesh Thar A/W Shri Devang K. Shah

For Appellant: Shri Yougesh Thar a/wFor Respondent: Shri Santosh Mankaskar

Section 50C

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ ‘बी’ म ुंबई IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI श्री राजेंद्र, ऱेखा सदस्य एवुं श्री शक्तिजीि दे, न्याययक सदस्य के समक्ष BEFORE SHRI RAJENDRA, ACCOUNTANT MEMBER AND SHRI SAKTIJIT DEY, JUDICIAL MEMBER आमकय अऩीर सं. / ITA no.100/Mum./2013 (ननधधायण वषा / Assessment Year : 2009–10) Asstt. Commissioner of Income Tax Circle–24(3), C–11, 7th Floor …….………. अऩीरधथी / Bandra Kurla Complex Appellant Bandra (E), Mumbai 400 051 v/s Shri Nadir Nazarali Dhanani Plot no.1B, Cama Industrial Estate ..…….………. प्रत्मथी / Cama Estate Main Road Respondent Goregaon (E), Mumbai 400…