Kumar Properties and Real Estate (P.) Ltd. v. DCIT

128 Taxmann.com 364Income Tax Appellate Tribunal2021#8097 most cited

What is Kumar Properties and Real Estate (P.) Ltd. v. DCIT authority for?

No disallowance can be made under section 14A if the assessee has not earned any exempt income in the relevant assessment year.

14

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2022 to 2026.

Also referred to as

Kumar Properties and Real Estate · DCIT · section 14A · disallowance u/s 14A · exempt income · no exempt income · previous year · ITAT Pune · Cheminvest Ltd. v. CIT

Also reported as

190 ITD 212

Sections most often in play

Section 143(3)Section 250Section 14ASection 143(1)Section 22Section 23(1)Section 23(1)(a)Section 23(4)

Issues it is cited on

disallowance under section 14adisallowance u/s 14asection 14aprevious yearsection 143section 143(3)section 14indiatotal incomesection 250nfac

Judgments citing Kumar Properties and Real Estate (P.) Ltd. v. DCIT

DCIT, Central Circle-2(2), Pune vs. Kakade Infrastructure Private Limited, Mumbai

In the result, appeal of the Revenue is dismissed

ITA 2277/PUN/2025[2014-15]Status: DisposedITAT Pune29 Jan 2026AY 2014-15

Bench: Dr.Dipak P. Ripote & Shri Vinay Bhamoreआयकर अपऩल सं. / Ita Nos.2275 & 2277/Pun/2025 निर्धारण वषा / Assessment Years: 2013-14 & 2014-15 Dcit, V Kakade Infrastructure Private Limited,20Th Floor, A Wing, Central Circle-2(2), S Pune. Marathon Futurx, N.M.Joshi Marg Lower Parel, Mumbai – 400013. Pan: Aadck5852G Appellant / Revenue Respondent / Assessee Assessee By Shri Jay Bhansali (Virtual) Revenue By Shri Amol Khairnar – Cit(Dr) Date Of Hearing 19/01/2026 Date Of Pronouncement 29/01/2026 आदेश/ Order Per Dr. Dipak P. Ripote, Am: These Two Appeals Filed By The Revenue Against The Separate Orders Of Ld.Commissioner Of Income Tax(Appeal)[Nfac], Passed Under Section 250 Of The Income Tax Act, 1961 For The A.Y.2013-14 A.Y.2014-15 Both Dated 30.07.2025 Emanating From The Assessment Order Passed Under Section 143(3) Of The Act, Dated 28.03.2016 & 30.12.2016 Respectively. For The Sake Of Convenience, These Two

Section 143(3)Section 14ASection 250

…आयकर अपीलीय अधिकरण ”ए” न्यायपीठ पुणेमें। IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “A” :: PUNE BEFORE DR.DIPAK P. RIPOTE, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपऩल सं. / ITA Nos.2275 & 2277/PUN/2025 निर्धारण वषा / Assessment Years: 2013-14 & 2014-15 DCIT, V Kakade Infrastructure Private Limited,20th Floor, A Wing, Central Circle-2(2), s Pune. Marathon FUTURX, N.M.Joshi Marg Lower Parel, Mumbai – 400013. PAN: AADCK5852G Appellant / Revenue Respondent / Assessee Assessee by Shri Jay Bhansali (Virtual) Revenue by Shri Amol Khairnar – CIT(DR) Date of hearing 19/01/2026 Date of prono…

DCIT, Central Circle-2(2), Pune vs. Kakade Infrastructure Private Limited, Mumbai

In the result, appeal of the Revenue is dismissed

ITA 2275/PUN/2025[2013-14]Status: DisposedITAT Pune29 Jan 2026AY 2013-14

Bench: Dr.Dipak P. Ripote & Shri Vinay Bhamoreआयकर अपऩल सं. / Ita Nos.2275 & 2277/Pun/2025 निर्धारण वषा / Assessment Years: 2013-14 & 2014-15 Dcit, V Kakade Infrastructure Private Limited,20Th Floor, A Wing, Central Circle-2(2), S Pune. Marathon Futurx, N.M.Joshi Marg Lower Parel, Mumbai – 400013. Pan: Aadck5852G Appellant / Revenue Respondent / Assessee Assessee By Shri Jay Bhansali (Virtual) Revenue By Shri Amol Khairnar – Cit(Dr) Date Of Hearing 19/01/2026 Date Of Pronouncement 29/01/2026 आदेश/ Order Per Dr. Dipak P. Ripote, Am: These Two Appeals Filed By The Revenue Against The Separate Orders Of Ld.Commissioner Of Income Tax(Appeal)[Nfac], Passed Under Section 250 Of The Income Tax Act, 1961 For The A.Y.2013-14 A.Y.2014-15 Both Dated 30.07.2025 Emanating From The Assessment Order Passed Under Section 143(3) Of The Act, Dated 28.03.2016 & 30.12.2016 Respectively. For The Sake Of Convenience, These Two

Section 143(3)Section 14ASection 250

…आयकर अपीलीय अधिकरण ”ए” न्यायपीठ पुणेमें। IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “A” :: PUNE BEFORE DR.DIPAK P. RIPOTE, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपऩल सं. / ITA Nos.2275 & 2277/PUN/2025 निर्धारण वषा / Assessment Years: 2013-14 & 2014-15 DCIT, V Kakade Infrastructure Private Limited,20th Floor, A Wing, Central Circle-2(2), s Pune. Marathon FUTURX, N.M.Joshi Marg Lower Parel, Mumbai – 400013. PAN: AADCK5852G Appellant / Revenue Respondent / Assessee Assessee by Shri Jay Bhansali (Virtual) Revenue by Shri Amol Khairnar – CIT(DR) Date of hearing 19/01/2026 Date of prono…

Ramesh Dungarshi Shah, Mumbai vs. Deputy Commissioner of Inocme Tax, Circle-3, Mumbai

In the result, the appeal filed by the assessee is partly allowed

ITA 1220/MUM/2024[2015-16]Status: DisposedITAT Mumbai14 May 2025AY 2015-16

Bench: Ms. Kavitha Rajagopal, Jm & Shri. Girish Agarwal, Am Ramesh Dungarshi Shah Deputy Commissioner Of Income 108, Shreedhar Apartment, Maulana Tax, Circle – 3, Kalyan Vs. 2Nd Floor, Rani Mansion, Murbad Azad Road, Dombivali, East, Thane – 421201. Road, Kalyan West – 421301. Pan/Gir No. Aavps0931K (Assessee) : (Respondent) Assessee By : Shri. Devendra Jain, Adv. (Virtually) : Shri. Asif Karmali (Sr. Dr) Respondent By : 14.02.2025 Date Of Hearing Date Of Pronouncement : 14.05.2025 O R D E R Per Kavitha Rajagopal, J M: This Appeal Has Been Filed By The Assessee, Challenging The Order Of The Learned Commissioner Of Income Tax (Appeals), Delhi (‘Ld. Cit(A)’ For Short), National Faceless Appeal Centre (‘Nfac’ For Short) Passed U/S.250 Of The Income Tax Act, 1961 (‘The Act'), Pertaining To The Assessment Year (‘A.Y.’ For Short) 2015-16. 2. It Is Observed That The Assessee Has Filed This Present Appeal With A Delay Of 47 Days Beyond The Period Of Limitation For Which The Assessee Has Filed An Application For Condoning The Delay Along With The Reasons Specified For The Delay. After Hearing The Rival Contentions, We Deem It Fit To Condone The Delay In Filing The Appeal For The Reason That There Was ‘Sufficient Cause’ & Bonafide Reasons For The Delay. Delay Condoned.

For Appellant: Shri. Devendra Jain, Adv. (Virtually)For Respondent: 14.02.2025
Section 143(1)Section 143(3)Section 23(1)(a)Section 23(4)(b)Section 23(5)Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE MS. KAVITHA RAJAGOPAL, JM AND SHRI. GIRISH AGARWAL, AM Ramesh Dungarshi Shah Deputy Commissioner of Income 108, Shreedhar Apartment, Maulana Tax, Circle – 3, Kalyan Vs. 2nd Floor, Rani Mansion, Murbad Azad Road, Dombivali, East, Thane – 421201. Road, Kalyan West – 421301. PAN/GIR No. AAVPS0931K (Assessee) : (Respondent) Assessee by : Shri. Devendra Jain, Adv. (Virtually) : Shri. Asif Karmali (Sr. DR) Respondent by : 14.02.2025 Date of Hearing Date of Pronouncement : 14.05.2025 O R D E R Per Kavitha Rajagopal, J M: This appeal has been filed by the asse…

The Deputy Commissioner of Income Tax, Central Circle-6(1), Mumbai vs. Neepa Real Estates Pvt Ltd, Mumbai

ITA 1508/MUM/2023[2017-2018]Status: DisposedITAT Mumbai10 Nov 2023AY 2017-2018

Bench: Shri Kuldip Singh & Shri Gagan Goyalassessment Years: 2017-18 The Deputy Commissioner M/S. Neepa Real Estates Of Income Tax, Pvt. Ltd., 12Th Floor, Hallmark Central Circle -6(1), Room No. 1905, Business Plaza, Vs. 19Th Floor, Sang Dnyaneshwar Marg, Air India Building, Near Gurunanak Hospital, Nariman Point, Bandra East, Mumbai- 400 021 Mumbai- 400 051 Pan: Aaacn1884C (Appellant) (Respondent)

For Appellant: Dr. K. Shivaram, Sr. A.R. &For Respondent: Shri Ashok Kumar Ambastha, D.R
Section 143(3)Section 43C

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “B”, MUMBAI BEFORE SHRI KULDIP SINGH, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER Assessment Years: 2017-18 The Deputy Commissioner M/s. Neepa Real Estates of Income Tax, Pvt. Ltd., 12th Floor, Hallmark Central Circle -6(1), Room No. 1905, Business Plaza, Vs. 19th Floor, Sang Dnyaneshwar Marg, Air India Building, Near Gurunanak Hospital, Nariman Point, Bandra East, Mumbai- 400 021 Mumbai- 400 051 PAN: AAACN1884C (Appellant) (Respondent) CO No.56/M/2023 (Arising out of ITA No.1508/M/2023) Assessment Years: 2017-18 M/s. Neepa Real Estates The Deputy C…

Bhandara Urban Co-Op Bank, Bhandara vs. Income Tax Officer Ward 2(3), Nagpur

In the result, appeal of the assessee in ITA

ITA 20/NAG/2021[2014-15]Status: DisposedITAT Nagpur09 Oct 2023AY 2014-15

Bench: Shri S.S.Godara & Dr. Dipak P. Ripoteआयकर अपील सं. / Ita No.19 & 20/Nag/2021 िनधा"रण वष" / Assessment Year : 2013-14 & 2014-15 Bhandara Urban Co-Operative The Acit, Circle-2, Bank Ltd., V Nagpur. C/O.Mukesh Agrawal, S R.S.Bhattad & Associates, 33-A, Central Bazar Road, Ramdaspeth, Nagpur – 440010. Pan: Aaaft 7398 G Appellant / Assessee Respondent / Revenue Assessee By Shri Saket Bhatted – Ar Revenue By Dr. Kaumudi Patil- Cit-Dr Date Of Hearing 21/09/2023 Date Of Pronouncement 09/10/2023 आदेश/ Order Per Dr. Dipak P. Ripote, Am: These Two Appeals Were Heard Together As Common Issue Is Involved. Both These Appeals Are Against The Order Of Ld.Commissioner Of Income Tax(Appeals)-2, Nagpur Dated 29.03.2019 For A.Y. 2013-14 & 2014-15 Emanating From Two Different Assessment Orders Passed Under Section 143(3) Of The

Section 143(3)Section 14A

…।आयकर अपीलीय अिधकरण "ायपीठ नागपुर म"। IN THE INCOME TAX APPELLATE TRIBUNAL, NAGPUR BENCH : : NAGPUR [VIRTUAL HEARING AT PUNE] BEFORE SHRI S.S.GODARA, JUDICIAL MEMBER AND DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No.19 & 20/NAG/2021 िनधा"रण वष" / Assessment Year : 2013-14 & 2014-15 Bhandara Urban Co-operative The ACIT, Circle-2, Bank Ltd., V Nagpur. C/o.Mukesh Agrawal, s R.S.Bhattad & Associates, 33-A, Central Bazar Road, Ramdaspeth, Nagpur – 440010. PAN: AAAFT 7398 G Appellant / Assessee Respondent / Revenue Assessee by Shri Saket Bhatted – AR Revenue by Dr. Kaumudi Patil- CIT-DR Date of hearing…

Bhandara Urban Co-Op. Bank Ltd, Bhandara vs. Assistant Commissioner of Income Tax, Nagpur

In the result, appeal of the assessee in ITA

ITA 19/NAG/2021[2013-14]Status: DisposedITAT Nagpur09 Oct 2023AY 2013-14

Bench: Shri S.S.Godara & Dr. Dipak P. Ripoteआयकर अपील सं. / Ita No.19 & 20/Nag/2021 िनधा"रण वष" / Assessment Year : 2013-14 & 2014-15 Bhandara Urban Co-Operative The Acit, Circle-2, Bank Ltd., V Nagpur. C/O.Mukesh Agrawal, S R.S.Bhattad & Associates, 33-A, Central Bazar Road, Ramdaspeth, Nagpur – 440010. Pan: Aaaft 7398 G Appellant / Assessee Respondent / Revenue Assessee By Shri Saket Bhatted – Ar Revenue By Dr. Kaumudi Patil- Cit-Dr Date Of Hearing 21/09/2023 Date Of Pronouncement 09/10/2023 आदेश/ Order Per Dr. Dipak P. Ripote, Am: These Two Appeals Were Heard Together As Common Issue Is Involved. Both These Appeals Are Against The Order Of Ld.Commissioner Of Income Tax(Appeals)-2, Nagpur Dated 29.03.2019 For A.Y. 2013-14 & 2014-15 Emanating From Two Different Assessment Orders Passed Under Section 143(3) Of The

Section 143(3)Section 14A

…।आयकर अपीलीय अिधकरण "ायपीठ नागपुर म"। IN THE INCOME TAX APPELLATE TRIBUNAL, NAGPUR BENCH : : NAGPUR [VIRTUAL HEARING AT PUNE] BEFORE SHRI S.S.GODARA, JUDICIAL MEMBER AND DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No.19 & 20/NAG/2021 िनधा"रण वष" / Assessment Year : 2013-14 & 2014-15 Bhandara Urban Co-operative The ACIT, Circle-2, Bank Ltd., V Nagpur. C/o.Mukesh Agrawal, s R.S.Bhattad & Associates, 33-A, Central Bazar Road, Ramdaspeth, Nagpur – 440010. PAN: AAAFT 7398 G Appellant / Assessee Respondent / Revenue Assessee by Shri Saket Bhatted – AR Revenue by Dr. Kaumudi Patil- CIT-DR Date of hearing…

M/S Sukhwani Promotors and Builders, Pune vs. Principal Commissioner of Income-Tax, (Central), Pune

In the result, appeal of the Assessee is Partly Allowed

ITA 301/PUN/2022[2017-18]Status: DisposedITAT Pune27 Jun 2023AY 2017-18

Bench: Shri S.S.Godara & Dr. Dipak P. Ripoteआयकर अपील सं. / Ita No.301/Pun/2022 िनधा"रण वष" / Assessment Year : 2017-18 M/S.Sukhwani Promoters & The Principal Builders, Vs Commissioner Of Income 208/2A, Near Swaminathan Tax, (Central), Pune. Clinic, Station Road, Pimpri, Pune – 411018. Pan: Abrfs 1253 P Assessee/ Appellant Respondent /Revenue Assessee By Shri Jitendra Jain – Ar Revenue By Shri Sardar Singh Meena – Dr Date Of Hearing 16/05/2023 Date Of Pronouncement 27/06/2023 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Appeal Is Filed By The Assessee Against The Order Of Ld.Principal Commissioner Of Income Tax(Central), Pune Dated 24.03.2022 Under Section 263 Of The Act For A.Y.2017-18. The Grounds Of Appeal Raised By The Assessee Are As Under : “1 & 2. Pcit Erred In Passing The Order U/S 263 Of The Act Which Is Bad In Law, Illegal, Ultra-Virus, In Excess Of And/Or In Want Of Jurisdiction & Otherwise Void. M/S.Sukhwani Promoters & Builders [A]

Section 142(1)Section 143(3)Section 23Section 263Section 40

…head Income from House property. When there are two legally possible views and AO adopts one of them, the Assessment order cannot be said to be erroneous on this ground. 5. The ITAT Pune Bench in the case of Kumar Properties and Real Estate (P.) Ltd. Vs CIT 190 ITD 212 vide the order dated 28/04/2021 authored by the Hon’ble Vice President, R.S.Syal has held as under : Quote, “ 11. The authorities below have canvassed a view that the annual letting value of flats/bungalows is income chargeable to tax as 'Income from house property' by relying on Ansal Housing Finance and Leasing Company Ltd. (supra). There is no…

Nms Entrprises, Mumbai vs. Pr CIT -27, Mumbai

In the result, the appeal filed by the assessee is allowed

ITA 1103/MUM/2022[2017-18]Status: DisposedITAT Mumbai25 Jan 2023AY 2017-18

Bench: Shri Prashant Maharishi & Shir Pavan Kumar Gadalenms Enterprises Vs. Pr. Cit – 27, Shop No. 1 & 2, Plot Room No. 401, 4Th No. 9, Sector No. 34, Floor, Tower No. 6, Kamothe, Vashi Rly Stn Navi Mumbai-410209 Commercial Complex, Navi Mumbai -400703 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aahfn9167A Appellant .. Respondent Appellant By : Shri. Subodh Ratnaparkhi.Ar Respondent By : Dr. Mahesh Akhade.Cit Dr Date Of Hearing 19.01.2023 Date Of Pronouncement 25.01.2023 आदेश / O R D E R Per Pavan Kumar Gadale Jm: The Assessee Has Filed The Appeal Against The Order Of The Pr. Commissioner Of Income Tax (Pr.Cit)-27, Mumbai, Passed U/S 143(3) Of The Act. The Assessee Has Raised The Fallowing Grounds Of Appeal:

For Appellant: Shri. Subodh Ratnaparkhi.ARFor Respondent: Dr. Mahesh Akhade.CIT DR
Section 143(2)Section 143(3)Section 23(1)(a)Section 24Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER & SHIR PAVAN KUMAR GADALE, JUDICIAL MEMBER NMS Enterprises Vs. Pr. CIT – 27, Shop No. 1 & 2, Plot Room No. 401, 4th No. 9, Sector No. 34, Floor, Tower No. 6, Kamothe, Vashi Rly Stn Navi Mumbai-410209 Commercial Complex, Navi Mumbai -400703 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAHFN9167A Appellant .. Respondent Appellant by : Shri. Subodh Ratnaparkhi.AR Respondent by : Dr. Mahesh Akhade.CIT DR Date of Hearing 19.01.2023 Date of Pronouncement 25.01.2023 आदेश / O R D E R PER PAVAN KUMAR GADALE JM: The asse…

M/S. Othello Developers, Baroda vs. The ITO, Ward-1(2)(4), Baroda

In the result, appeal of the assessee is allowed for statistical purpose

ITA 357/AHD/2020[2015-16]Status: DisposedITAT Ahmedabad16 Nov 2022AY 2015-16

Bench: Smt.Annapurna Gupta & Shri T.R. Senthil Kumarassessment Year : 2015-16 Othello Developers Ito, Ward-1(2)(4) 402, 4Th Floor Vs Vadodara. R.K. Centre, Fatehgunj Main Road, Fatehgunj Vadodara 390 002. Pan : Aabfo 4301 M

For Respondent: Shri Anshu Prakash, CIT-DR
Section 143(3)Section 23Section 263

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण अहमदाबाद "यायपीठ अहमदाबाद "यायपीठ ‘B’ अहमदाबाद। अहमदाबाद "यायपीठ अहमदाबाद। अहमदाबाद। अहमदाबाद। IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, AHMEDABAD ] ] BEFORE SMT.ANNAPURNA GUPTA, ACCOUNTANT MEMBER AND SHRI T.R. SENTHIL KUMAR, JUDICIAL MEMBER Assessment Year : 2015-16 Othello Developers ITO, ward-1(2)(4) 402, 4th Floor Vs Vadodara. R.K. Centre, Fatehgunj Main Road, Fatehgunj Vadodara 390 002. PAN : AABFO 4301 M (Applicant) (Responent) : Shri Bhavin J. Marfatia, AR Assessee by Revenue by : Shri Anshu Prakash, CIT-D…

Shree Garuda Plant Products Ltd, Nashik vs. Income-Tax Officer, Ward - 1 (2), Nashik

ITA 492/PUN/2019[2015-16]Status: DisposedITAT Pune14 Oct 2022AY 2015-16

Bench: Shri S.S.Godara & Dr. Dipak P. Ripoteआयकर अपील सं. / Ita No.492/Pun/2019 िनधा"रण वष" / Assessment Year : 2015-16 Shree Garuda Plant Products The Income Tax Officer, Ltd., Vs Ward-1(2), Nashik. B-26, Additional Midc Area, Ambad, Nashik. Pan: Aaacg 0563 H Appellant/ Assessee Respondent / Revenue Assessee By Shri Nishint Gandhi – Ar Revenue By Shri M.G.Jasnani – Dr Date Of Hearing 20/07/2022 Date Of Pronouncement 14/10/2022 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Appeal Filed By The Assessee Is Directed Against The Order Of Ld.Commissioner Of Income Tax(Appeals)-1, Nashik For The Assessment Year 2015-16, Dated 19.02.2019, Emanating Out Of Order Under Section 143(3) Of The Income Tax Act, 1961 Dated 26.12.2017. The Assessee Has Raised The Following Grounds Of Appeal: “1.In The Facts & Circumstances Of The Case & In Law, The Learned Commissioner Of Income Tax (Appeals) - 1, Nashik ["The Cit (A)" For Short] Erred In Confirming The Order Of The Learned Income Tax Officer - 1 (2), Nashik, ["The Ao" For Short] Which Was Passed In Violation Of Principles Of Natural Justice Without Affording A Proper Opportunity Of Being Heard To The Appellant. 2. In The Facts & Circumstances Of The Case & In Law, The Ld. Cit(A) Erred In Confirming The Action Of The Ao In Invoking Section 14A R.W.R. 8D Of The Act, Whereby A Disallowance Of Rs.12,81,831/- Was Made In The Hands Of The Appellant.

Section 115JSection 143(3)Section 14ASection 2Section 2(22)(e)

…आयकर अपीलीय अिधकरण “बी” "ायपीठ पुणेम"। IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, PUNE BEFORE SHRI S.S.GODARA, JUDICIAL MEMBER AND DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No.492/PUN/2019 िनधा"रण वष" / Assessment Year : 2015-16 Shree Garuda Plant Products The Income Tax Officer, Ltd., Vs Ward-1(2), Nashik. B-26, Additional MIDC Area, Ambad, Nashik. PAN: AAACG 0563 H Appellant/ Assessee Respondent / Revenue Assessee by Shri Nishint Gandhi – AR Revenue by Shri M.G.Jasnani – DR Date of hearing 20/07/2022 Date of pronouncement 14/10/2022 आदेश/ ORDER PER DR. DIPAK P. RIPOTE, AM: This appeal file…

Homeland Constructions Private Limited, Pune vs. Assistant Commissioner of Income-Tax, Circle - 11, Pune

In the result, the appeal filed by the assessee is allowed

ITA 17/PUN/2019[2015-16]Status: DisposedITAT Pune19 Jul 2022AY 2015-16

Bench: Shri Inturi Rama Rao & Shri S.S. Viswanethra Raviआयकर अपीऱ सं. / Ita No.17/Pun/2019 निर्धारण वषा / Assessment Year : 2015-16 M/S. Homeland Construction Pvt. Ltd., 5, 100/4, The Retreat Salisbury Park, Near Poonawala Bunglow, Pune – 411037 Pan: Aabch8510Q .......अऩीऱाथी / Appellant बिधम / V/S. The Asst. Commissioner Of Income Tax, Circle 11, Pune ……प्रत्यथी / Respondent

For Appellant: Shri Vinay ChordiaFor Respondent: Shri Deepak Garg
Section 143(3)Section 23Section 23(1)

…and Constructions Pvt. Ltd. 6. In the backdrop of the above, we are now required to adjudicate the issue on hand. The identical issue has been dealt by the Co-ordinate Bench of this Tribunal in the case of Kumar Properties and Real Estate (P.) Ltd. vs. DCIT, 190 ITD 212 (Pune Trib.) to which one of us Hon’ble Judicial Member is party. The Co-ordinate Bench of this Tribunal noticed cleavage of the opinion between the decisions of the Hon’ble Delhi High Court in the case of Ansal Housing Finance & Leasing Co. Ltd. (supra) and the Hon’ble Gujarat High Court in the case of Neha Builders (P.) Ltd. (supra) and in the…

Solutioneyes Consultancy Services and Construction Pvt.Ltd, Pune vs. Income-Tax Officer, Ward -6(5), Pune

In the result, the appeal filed by the assessee in ITA

ITA 30/PUN/2019[2015-16]Status: DisposedITAT Pune13 Jan 2022AY 2015-16

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Ravisl.

For Respondent: Shri M. Jasnani
Section 143(3)Section 22Section 23Section 23(1)

…018-19 and subsequent year. 10. In the backdrop of the above, we are now required to adjudicate the issue on hand. The identical issue has been dealt by the Co-ordinate Bench of this Tribunal in the case of Kumar Properties and Real Estate (P.) Ltd. vs. DCIT, 190 ITD 212 (Pune- Trib.) to which one of us Hon’ble Judicial Member is party. The Co-ordinate Bench of this Tribunal noticed cleavage of the opinion between the decisions of the Hon’ble Delhi High Court in the case of Ansal Housing Finance & Leasing Co. Ltd. (supra) and the Hon’ble Gujarat High Court in the case of Neha Builders (P.) Ltd. (supra) and in the…

Pranjal Constructions Pvt.Ltd, Pune vs. Assistant Commissioner of Income-Tax, Circle -4, Pune

In the result, the appeal filed by the assessee in ITA

ITA 50/PUN/2019[2015-16]Status: DisposedITAT Pune13 Jan 2022AY 2015-16

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Ravisl.

For Respondent: Shri M. Jasnani
Section 143(3)Section 22Section 23Section 23(1)

…018-19 and subsequent year. 10. In the backdrop of the above, we are now required to adjudicate the issue on hand. The identical issue has been dealt by the Co-ordinate Bench of this Tribunal in the case of Kumar Properties and Real Estate (P.) Ltd. vs. DCIT, 190 ITD 212 (Pune- Trib.) to which one of us Hon’ble Judicial Member is party. The Co-ordinate Bench of this Tribunal noticed cleavage of the opinion between the decisions of the Hon’ble Delhi High Court in the case of Ansal Housing Finance & Leasing Co. Ltd. (supra) and the Hon’ble Gujarat High Court in the case of Neha Builders (P.) Ltd. (supra) and in the…

Pranjal Constructions Pvt.Ltd, Pune vs. Assistant Commissioner of Income-Tax, Circle - 4, Pune

In the result, the appeal filed by the assessee in ITA

ITA 1075/PUN/2018[2014-15]Status: DisposedITAT Pune13 Jan 2022AY 2014-15

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Ravisl.

For Respondent: Shri M. Jasnani
Section 143(3)Section 22Section 23Section 23(1)

…018-19 and subsequent year. 10. In the backdrop of the above, we are now required to adjudicate the issue on hand. The identical issue has been dealt by the Co-ordinate Bench of this Tribunal in the case of Kumar Properties and Real Estate (P.) Ltd. vs. DCIT, 190 ITD 212 (Pune- Trib.) to which one of us Hon’ble Judicial Member is party. The Co-ordinate Bench of this Tribunal noticed cleavage of the opinion between the decisions of the Hon’ble Delhi High Court in the case of Ansal Housing Finance & Leasing Co. Ltd. (supra) and the Hon’ble Gujarat High Court in the case of Neha Builders (P.) Ltd. (supra) and in the…

Kumar Properties and Real Estate (P.) Ltd. v. DCIT (128 Taxmann.com 364) — Cited in 14 Judgments | BharatTax