Karnani Properties Ltd. v. CIT

85 TTJ 821Income Tax Appellate Tribunal#25753 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2019 to 2019.

Judgments citing Karnani Properties Ltd. v. CIT

M/S. Ratnabali Commodities Pvt. Ltd., Kolkata vs. ITO, Ward-12(3), Kolkata

ITA 854/KOL/2018[2007-08]Status: DisposedITAT Kolkata31 Dec 2019AY 2007-08

Bench: Shri S. S. Godara, Jm & Dr. A. L. Saini, Am आयकर अपीलसं./I.T.A Nos.852 To 856/Kol/2018 ("नधा"रण वष" / Assessment Years: 2005-06 To 2007-08 & 2011-12 To 2012-13) M/S. Ratnabali Commodities Pvt. Vs. Ito, Ward-12(3), Kolkata / Jcit, Ltd. Range-12, Kolkata Flat No.A-7 & A-8, 4Th Floor, Fmc Fortuna, 234/3A, Ajc Bose Road, Near Minto Park, Kolkata – 700020. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaacu3187F (Appellant) .. (Respondent)

For Appellant: Lata Goyal, ACAFor Respondent: Shri Dhrubajyoti Ray, JCIT, Sr. DR
Section 143(3)Section 36(1)(iii)

…hereby accepting the existence of business. 4.2 Thereafter, the Ld. A/R has relief on the following case laws - i) Investment Ltd. v. Commissioner of Income-tax [77 ITR 533] ii) Karnani Properties Ltd. v. CIT [82 ITR 547] iii) Mafatlal Holdings Ltd. vs. ACIT [85 TTJ 821] The Ld. A/R has further submitted the following - "Lastly, it is submitted that the CIT(A)-)-XXX has held in favour of the assessee in its own case for AY 20OB-09 on identical facts. Following the said order, your predecessor i.e. CIT(A) XII allowed the interest expenditure fn AYs 2009-10 & 2010-11 CIT(A) order for A.Y. 20OB-O9 enclosed in paper…

M/S. Ratnabali Commodities Pvt. Ltd., Kolkata vs. ITO, Ward-12(3), Kolkata

ITA 853/KOL/2018[2006-07]Status: DisposedITAT Kolkata31 Dec 2019AY 2006-07

Bench: Shri S. S. Godara, Jm & Dr. A. L. Saini, Am आयकर अपीलसं./I.T.A Nos.852 To 856/Kol/2018 ("नधा"रण वष" / Assessment Years: 2005-06 To 2007-08 & 2011-12 To 2012-13) M/S. Ratnabali Commodities Pvt. Vs. Ito, Ward-12(3), Kolkata / Jcit, Ltd. Range-12, Kolkata Flat No.A-7 & A-8, 4Th Floor, Fmc Fortuna, 234/3A, Ajc Bose Road, Near Minto Park, Kolkata – 700020. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaacu3187F (Appellant) .. (Respondent)

For Appellant: Lata Goyal, ACAFor Respondent: Shri Dhrubajyoti Ray, JCIT, Sr. DR
Section 143(3)Section 36(1)(iii)

…hereby accepting the existence of business. 4.2 Thereafter, the Ld. A/R has relief on the following case laws - i) Investment Ltd. v. Commissioner of Income-tax [77 ITR 533] ii) Karnani Properties Ltd. v. CIT [82 ITR 547] iii) Mafatlal Holdings Ltd. vs. ACIT [85 TTJ 821] The Ld. A/R has further submitted the following - "Lastly, it is submitted that the CIT(A)-)-XXX has held in favour of the assessee in its own case for AY 20OB-09 on identical facts. Following the said order, your predecessor i.e. CIT(A) XII allowed the interest expenditure fn AYs 2009-10 & 2010-11 CIT(A) order for A.Y. 20OB-O9 enclosed in paper…

M/S. Ratnabali Commodities Pvt. Ltd., Kolkata vs. ITO, Ward-12(3), Kolkata

ITA 852/KOL/2018[2005-06]Status: DisposedITAT Kolkata31 Dec 2019AY 2005-06

Bench: Shri S. S. Godara, Jm & Dr. A. L. Saini, Am आयकर अपीलसं./I.T.A Nos.852 To 856/Kol/2018 ("नधा"रण वष" / Assessment Years: 2005-06 To 2007-08 & 2011-12 To 2012-13) M/S. Ratnabali Commodities Pvt. Vs. Ito, Ward-12(3), Kolkata / Jcit, Ltd. Range-12, Kolkata Flat No.A-7 & A-8, 4Th Floor, Fmc Fortuna, 234/3A, Ajc Bose Road, Near Minto Park, Kolkata – 700020. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaacu3187F (Appellant) .. (Respondent)

For Appellant: Lata Goyal, ACAFor Respondent: Shri Dhrubajyoti Ray, JCIT, Sr. DR
Section 143(3)Section 36(1)(iii)

…hereby accepting the existence of business. 4.2 Thereafter, the Ld. A/R has relief on the following case laws - i) Investment Ltd. v. Commissioner of Income-tax [77 ITR 533] ii) Karnani Properties Ltd. v. CIT [82 ITR 547] iii) Mafatlal Holdings Ltd. vs. ACIT [85 TTJ 821] The Ld. A/R has further submitted the following - "Lastly, it is submitted that the CIT(A)-)-XXX has held in favour of the assessee in its own case for AY 20OB-09 on identical facts. Following the said order, your predecessor i.e. CIT(A) XII allowed the interest expenditure fn AYs 2009-10 & 2010-11 CIT(A) order for A.Y. 20OB-O9 enclosed in paper…

Karnani Properties Ltd. v. CIT (85 TTJ 821) — Cited in 3 Judgments | BharatTax