M/s. Kamat Constructions Pvt. Ltd. v. ACIT

429 ITR 609High Court2020#10616 most cited

What is M/s. Kamat Constructions Pvt. Ltd. v. ACIT authority for?

A taxpayer is justified in claiming a deduction under section 80IB(10) on a reduced amount, and the deduction can be granted on a proportionate basis.

10

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2022 to 2022.

Also referred to as

Kamat Constructions Pvt. Ltd. v. ACIT · section 80IB(10) · tax benefit · proportionate deduction · reduced amount · income tax deduction

Issues it is cited on

section 80ib(10)tax benefitsection 80ibsection 80isection 80section 11section 147section 143prescribedcompanysection 14section 143(3)

Judgments citing M/s. Kamat Constructions Pvt. Ltd. v. ACIT

Asst CIT 28(1), Navi Mumbai vs. Bharat Tukaram Bhor, Navi Mumbai

Appeal is dismissed

ITA 897/MUM/2020[2009-10]Status: DisposedITAT Mumbai31 Oct 2022AY 2009-10

Bench: Shri Amit Shukla, Jm & Shri S Rifaur Rahman, Am आयकरअपीलसं./ I.T.A. No. 895/Mum/2020 (निर्धारणवर्ा / Assessment Year: 2011-12) Bharat Tukaram Bhor Acit–28(1), बिधम/ 218/219, Raheja Arcade, R. No. 306, 3Rd Floor, 6Th Sector- 11, Cbd Belapur, Tower, Vashi Rly Station Vs. Navi Mumbai- 400 614 Complex, Vashi, Navi Mumbai-400 703 (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : आयकरअपीलसं./ I.T.A. No. 288/Mum/2020 (निर्धारणवर्ा / Assessment Year: 2010-11) Ito 28(1)(2), Bharat Tukaram Bhor Pro. M/S Jai Gurudeo Bldr Tower No. 6 Flr Vashi Rly बिधम/ & Developers, 218/219, Station Complex, Navi Vs. Raheja Arcade, Sector-11, Mumbai- 400 703 Cbd Belapur, Navi Mumbai- 400 614 (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : आयकरअपीलसं./ I.T.A. No. 287/Mum/2020 (निर्धारणवर्ा / Assessment Year: 2011-12) Bharat Tukaram Bhor Addlcit Rg 22(3), Pro. M/S Jai Gurudeo Bldr Tower No. 6, 3Rd Flr Vashi बिधम/ & Developers, 218/219, Rly Station Complex, Vashi, Vs. Raheja Arcade, Sector-11, Navi Mumbai-400 703 Cbd Belapur, Navi Mumbai- 400 614 (अपीलाथी/Appellant) (प्रत्यथी / Respondent) :

Section 143Section 143(3)Section 80I

…Bombay High Court: (i) Devashri Nirmann LLP-vs-ACIT, 429 ITR 597 (Bom)(2020)/ 124 tanmann.com 125 (Bombay)(2021) (ii) Models Construction (P) Ltd.-vs-DCIT, 429 ITR 605 (Bom)(2020)/ 124 taxmann.com 362 (Bombay)(2021) (iii) Kamat Construction (P) Ltd.-vs-ACIT, 429 ITR 609 (Bom)(2020)/ 124 taxmann.com 362 (Bombay)(2021) (iv) CIT-vs-Aakash Nidhi Builders & Developers, 76 taxmann.com 73 (Bom)(2016) (v) Vishwas Promotors (P) Ltd.-vs-ACIT, 255 CTR 149 (Mad) 14. On the other hand, learned DR has given his written statement submissions which for the sake of ready reference: The appellant in relation to Ground Nos. (2) to…

Asst CIT 28(1), Navi Mumbai vs. Bharat Tukaram Bhor, Navi Mumbai

Appeal is dismissed

ITA 896/MUM/2020[2010-11]Status: DisposedITAT Mumbai31 Oct 2022AY 2010-11

Bench: Shri Amit Shukla, Jm & Shri S Rifaur Rahman, Am आयकरअपीलसं./ I.T.A. No. 895/Mum/2020 (निर्धारणवर्ा / Assessment Year: 2011-12) Bharat Tukaram Bhor Acit–28(1), बिधम/ 218/219, Raheja Arcade, R. No. 306, 3Rd Floor, 6Th Sector- 11, Cbd Belapur, Tower, Vashi Rly Station Vs. Navi Mumbai- 400 614 Complex, Vashi, Navi Mumbai-400 703 (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : आयकरअपीलसं./ I.T.A. No. 288/Mum/2020 (निर्धारणवर्ा / Assessment Year: 2010-11) Ito 28(1)(2), Bharat Tukaram Bhor Pro. M/S Jai Gurudeo Bldr Tower No. 6 Flr Vashi Rly बिधम/ & Developers, 218/219, Station Complex, Navi Vs. Raheja Arcade, Sector-11, Mumbai- 400 703 Cbd Belapur, Navi Mumbai- 400 614 (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : आयकरअपीलसं./ I.T.A. No. 287/Mum/2020 (निर्धारणवर्ा / Assessment Year: 2011-12) Bharat Tukaram Bhor Addlcit Rg 22(3), Pro. M/S Jai Gurudeo Bldr Tower No. 6, 3Rd Flr Vashi बिधम/ & Developers, 218/219, Rly Station Complex, Vashi, Vs. Raheja Arcade, Sector-11, Navi Mumbai-400 703 Cbd Belapur, Navi Mumbai- 400 614 (अपीलाथी/Appellant) (प्रत्यथी / Respondent) :

Section 143Section 143(3)Section 80I

…Bombay High Court: (i) Devashri Nirmann LLP-vs-ACIT, 429 ITR 597 (Bom)(2020)/ 124 tanmann.com 125 (Bombay)(2021) (ii) Models Construction (P) Ltd.-vs-DCIT, 429 ITR 605 (Bom)(2020)/ 124 taxmann.com 362 (Bombay)(2021) (iii) Kamat Construction (P) Ltd.-vs-ACIT, 429 ITR 609 (Bom)(2020)/ 124 taxmann.com 362 (Bombay)(2021) (iv) CIT-vs-Aakash Nidhi Builders & Developers, 76 taxmann.com 73 (Bom)(2016) (v) Vishwas Promotors (P) Ltd.-vs-ACIT, 255 CTR 149 (Mad) 14. On the other hand, learned DR has given his written statement submissions which for the sake of ready reference: The appellant in relation to Ground Nos. (2) to…

Asst CIT 28(1), Navi Mumbai vs. Bharat Tukaram Bhor, Navi Mumbai

Appeal is dismissed

ITA 895/MUM/2020[2011-12]Status: DisposedITAT Mumbai31 Oct 2022AY 2011-12

Bench: Shri Amit Shukla, Jm & Shri S Rifaur Rahman, Am आयकरअपीलसं./ I.T.A. No. 895/Mum/2020 (निर्धारणवर्ा / Assessment Year: 2011-12) Bharat Tukaram Bhor Acit–28(1), बिधम/ 218/219, Raheja Arcade, R. No. 306, 3Rd Floor, 6Th Sector- 11, Cbd Belapur, Tower, Vashi Rly Station Vs. Navi Mumbai- 400 614 Complex, Vashi, Navi Mumbai-400 703 (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : आयकरअपीलसं./ I.T.A. No. 288/Mum/2020 (निर्धारणवर्ा / Assessment Year: 2010-11) Ito 28(1)(2), Bharat Tukaram Bhor Pro. M/S Jai Gurudeo Bldr Tower No. 6 Flr Vashi Rly बिधम/ & Developers, 218/219, Station Complex, Navi Vs. Raheja Arcade, Sector-11, Mumbai- 400 703 Cbd Belapur, Navi Mumbai- 400 614 (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : आयकरअपीलसं./ I.T.A. No. 287/Mum/2020 (निर्धारणवर्ा / Assessment Year: 2011-12) Bharat Tukaram Bhor Addlcit Rg 22(3), Pro. M/S Jai Gurudeo Bldr Tower No. 6, 3Rd Flr Vashi बिधम/ & Developers, 218/219, Rly Station Complex, Vashi, Vs. Raheja Arcade, Sector-11, Navi Mumbai-400 703 Cbd Belapur, Navi Mumbai- 400 614 (अपीलाथी/Appellant) (प्रत्यथी / Respondent) :

Section 143Section 143(3)Section 80I

…Bombay High Court: (i) Devashri Nirmann LLP-vs-ACIT, 429 ITR 597 (Bom)(2020)/ 124 tanmann.com 125 (Bombay)(2021) (ii) Models Construction (P) Ltd.-vs-DCIT, 429 ITR 605 (Bom)(2020)/ 124 taxmann.com 362 (Bombay)(2021) (iii) Kamat Construction (P) Ltd.-vs-ACIT, 429 ITR 609 (Bom)(2020)/ 124 taxmann.com 362 (Bombay)(2021) (iv) CIT-vs-Aakash Nidhi Builders & Developers, 76 taxmann.com 73 (Bom)(2016) (v) Vishwas Promotors (P) Ltd.-vs-ACIT, 255 CTR 149 (Mad) 14. On the other hand, learned DR has given his written statement submissions which for the sake of ready reference: The appellant in relation to Ground Nos. (2) to…

Bharat Tularam Bhoir, Navi Mumbai vs. DCIT 28 (1), Mumbai

Appeal is dismissed

ITA 289/MUM/2020[2009-10]Status: DisposedITAT Mumbai31 Oct 2022AY 2009-10

Bench: Shri Amit Shukla, Jm & Shri S Rifaur Rahman, Am आयकरअपीलसं./ I.T.A. No. 895/Mum/2020 (निर्धारणवर्ा / Assessment Year: 2011-12) Bharat Tukaram Bhor Acit–28(1), बिधम/ 218/219, Raheja Arcade, R. No. 306, 3Rd Floor, 6Th Sector- 11, Cbd Belapur, Tower, Vashi Rly Station Vs. Navi Mumbai- 400 614 Complex, Vashi, Navi Mumbai-400 703 (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : आयकरअपीलसं./ I.T.A. No. 288/Mum/2020 (निर्धारणवर्ा / Assessment Year: 2010-11) Ito 28(1)(2), Bharat Tukaram Bhor Pro. M/S Jai Gurudeo Bldr Tower No. 6 Flr Vashi Rly बिधम/ & Developers, 218/219, Station Complex, Navi Vs. Raheja Arcade, Sector-11, Mumbai- 400 703 Cbd Belapur, Navi Mumbai- 400 614 (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : आयकरअपीलसं./ I.T.A. No. 287/Mum/2020 (निर्धारणवर्ा / Assessment Year: 2011-12) Bharat Tukaram Bhor Addlcit Rg 22(3), Pro. M/S Jai Gurudeo Bldr Tower No. 6, 3Rd Flr Vashi बिधम/ & Developers, 218/219, Rly Station Complex, Vashi, Vs. Raheja Arcade, Sector-11, Navi Mumbai-400 703 Cbd Belapur, Navi Mumbai- 400 614 (अपीलाथी/Appellant) (प्रत्यथी / Respondent) :

Section 143Section 143(3)Section 80I

…Bombay High Court: (i) Devashri Nirmann LLP-vs-ACIT, 429 ITR 597 (Bom)(2020)/ 124 tanmann.com 125 (Bombay)(2021) (ii) Models Construction (P) Ltd.-vs-DCIT, 429 ITR 605 (Bom)(2020)/ 124 taxmann.com 362 (Bombay)(2021) (iii) Kamat Construction (P) Ltd.-vs-ACIT, 429 ITR 609 (Bom)(2020)/ 124 taxmann.com 362 (Bombay)(2021) (iv) CIT-vs-Aakash Nidhi Builders & Developers, 76 taxmann.com 73 (Bom)(2016) (v) Vishwas Promotors (P) Ltd.-vs-ACIT, 255 CTR 149 (Mad) 14. On the other hand, learned DR has given his written statement submissions which for the sake of ready reference: The appellant in relation to Ground Nos. (2) to…

Bharat Tukaram Bhoir, Navi Mumbai vs. ITO 28 (1)92), Mumbai

Appeal is dismissed

ITA 288/MUM/2020[2010-11]Status: DisposedITAT Mumbai31 Oct 2022AY 2010-11

Bench: Shri Amit Shukla, Jm & Shri S Rifaur Rahman, Am आयकरअपीलसं./ I.T.A. No. 895/Mum/2020 (निर्धारणवर्ा / Assessment Year: 2011-12) Bharat Tukaram Bhor Acit–28(1), बिधम/ 218/219, Raheja Arcade, R. No. 306, 3Rd Floor, 6Th Sector- 11, Cbd Belapur, Tower, Vashi Rly Station Vs. Navi Mumbai- 400 614 Complex, Vashi, Navi Mumbai-400 703 (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : आयकरअपीलसं./ I.T.A. No. 288/Mum/2020 (निर्धारणवर्ा / Assessment Year: 2010-11) Ito 28(1)(2), Bharat Tukaram Bhor Pro. M/S Jai Gurudeo Bldr Tower No. 6 Flr Vashi Rly बिधम/ & Developers, 218/219, Station Complex, Navi Vs. Raheja Arcade, Sector-11, Mumbai- 400 703 Cbd Belapur, Navi Mumbai- 400 614 (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : आयकरअपीलसं./ I.T.A. No. 287/Mum/2020 (निर्धारणवर्ा / Assessment Year: 2011-12) Bharat Tukaram Bhor Addlcit Rg 22(3), Pro. M/S Jai Gurudeo Bldr Tower No. 6, 3Rd Flr Vashi बिधम/ & Developers, 218/219, Rly Station Complex, Vashi, Vs. Raheja Arcade, Sector-11, Navi Mumbai-400 703 Cbd Belapur, Navi Mumbai- 400 614 (अपीलाथी/Appellant) (प्रत्यथी / Respondent) :

Section 143Section 143(3)Section 80I

…Bombay High Court: (i) Devashri Nirmann LLP-vs-ACIT, 429 ITR 597 (Bom)(2020)/ 124 tanmann.com 125 (Bombay)(2021) (ii) Models Construction (P) Ltd.-vs-DCIT, 429 ITR 605 (Bom)(2020)/ 124 taxmann.com 362 (Bombay)(2021) (iii) Kamat Construction (P) Ltd.-vs-ACIT, 429 ITR 609 (Bom)(2020)/ 124 taxmann.com 362 (Bombay)(2021) (iv) CIT-vs-Aakash Nidhi Builders & Developers, 76 taxmann.com 73 (Bom)(2016) (v) Vishwas Promotors (P) Ltd.-vs-ACIT, 255 CTR 149 (Mad) 14. On the other hand, learned DR has given his written statement submissions which for the sake of ready reference: The appellant in relation to Ground Nos. (2) to…

Bharat Tukaram Bhoir, Mumbai vs. Addlcit RG 22 (3), Mumbai

Appeal is dismissed

ITA 287/MUM/2020[2011-12]Status: DisposedITAT Mumbai31 Oct 2022AY 2011-12

Bench: Shri Amit Shukla, Jm & Shri S Rifaur Rahman, Am आयकरअपीलसं./ I.T.A. No. 895/Mum/2020 (निर्धारणवर्ा / Assessment Year: 2011-12) Bharat Tukaram Bhor Acit–28(1), बिधम/ 218/219, Raheja Arcade, R. No. 306, 3Rd Floor, 6Th Sector- 11, Cbd Belapur, Tower, Vashi Rly Station Vs. Navi Mumbai- 400 614 Complex, Vashi, Navi Mumbai-400 703 (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : आयकरअपीलसं./ I.T.A. No. 288/Mum/2020 (निर्धारणवर्ा / Assessment Year: 2010-11) Ito 28(1)(2), Bharat Tukaram Bhor Pro. M/S Jai Gurudeo Bldr Tower No. 6 Flr Vashi Rly बिधम/ & Developers, 218/219, Station Complex, Navi Vs. Raheja Arcade, Sector-11, Mumbai- 400 703 Cbd Belapur, Navi Mumbai- 400 614 (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : आयकरअपीलसं./ I.T.A. No. 287/Mum/2020 (निर्धारणवर्ा / Assessment Year: 2011-12) Bharat Tukaram Bhor Addlcit Rg 22(3), Pro. M/S Jai Gurudeo Bldr Tower No. 6, 3Rd Flr Vashi बिधम/ & Developers, 218/219, Rly Station Complex, Vashi, Vs. Raheja Arcade, Sector-11, Navi Mumbai-400 703 Cbd Belapur, Navi Mumbai- 400 614 (अपीलाथी/Appellant) (प्रत्यथी / Respondent) :

Section 143Section 143(3)Section 80I

…Bombay High Court: (i) Devashri Nirmann LLP-vs-ACIT, 429 ITR 597 (Bom)(2020)/ 124 tanmann.com 125 (Bombay)(2021) (ii) Models Construction (P) Ltd.-vs-DCIT, 429 ITR 605 (Bom)(2020)/ 124 taxmann.com 362 (Bombay)(2021) (iii) Kamat Construction (P) Ltd.-vs-ACIT, 429 ITR 609 (Bom)(2020)/ 124 taxmann.com 362 (Bombay)(2021) (iv) CIT-vs-Aakash Nidhi Builders & Developers, 76 taxmann.com 73 (Bom)(2016) (v) Vishwas Promotors (P) Ltd.-vs-ACIT, 255 CTR 149 (Mad) 14. On the other hand, learned DR has given his written statement submissions which for the sake of ready reference: The appellant in relation to Ground Nos. (2) to…

Deputy Commissioner of Income-Tax, Central Circle -2 (3), Pune vs. M/S. Sukhwani Chawla Erectors, Pune

In the result, all the appeals stand dismissed

ITA 264/PUN/2019[2015-16]Status: DisposedITAT Pune27 Jan 2022AY 2015-16

Bench: Shri R.S. Syal & Shri Partha Sarathi Chaudhury

Section 153CSection 80I

…the amount claimed because the assessee had suo motu claimed deduction u/s.80IB(10) on reduced amount. The view taken by the ld. CIT(A) accords with the judgment of the Hon’ble jurisdictional High Court in M/s. Kamat Constructions Pvt. Ltd. Vs. ACIT (2020) 429 ITR 609 (Bom.) in which identical facts were involved and the Hon’ble High Court approved the granting of deduction on proportionate basis. We, therefore, accord our imprimatur to the view taken by the ld. CIT(A). M/s. Sukhwani Chawla Erectors A.Yrs. 2013-14 to 2015-16 : 5. Both the sides are in agreement that the facts and circumstances of the othe…

Deputy Commissioner of Income-Tax, Central Circle -2 (3), Pune vs. M/S. Sukhwani Chawla Erectors, Pune

In the result, all the appeals stand dismissed

ITA 262/PUN/2019[2013-14]Status: DisposedITAT Pune27 Jan 2022AY 2013-14

Bench: Shri R.S. Syal & Shri Partha Sarathi Chaudhury

Section 153CSection 80I

…the amount claimed because the assessee had suo motu claimed deduction u/s.80IB(10) on reduced amount. The view taken by the ld. CIT(A) accords with the judgment of the Hon’ble jurisdictional High Court in M/s. Kamat Constructions Pvt. Ltd. Vs. ACIT (2020) 429 ITR 609 (Bom.) in which identical facts were involved and the Hon’ble High Court approved the granting of deduction on proportionate basis. We, therefore, accord our imprimatur to the view taken by the ld. CIT(A). M/s. Sukhwani Chawla Erectors A.Yrs. 2013-14 to 2015-16 : 5. Both the sides are in agreement that the facts and circumstances of the othe…

Deputy Commissioner of Income-Tax, Central Circle -2 (3), Pune vs. M/S. Sukhwani Chawla Erectors, Pune

In the result, all the appeals stand dismissed

ITA 263/PUN/2019[2014-15]Status: DisposedITAT Pune27 Jan 2022AY 2014-15

Bench: Shri R.S. Syal & Shri Partha Sarathi Chaudhury

Section 153CSection 80I

…the amount claimed because the assessee had suo motu claimed deduction u/s.80IB(10) on reduced amount. The view taken by the ld. CIT(A) accords with the judgment of the Hon’ble jurisdictional High Court in M/s. Kamat Constructions Pvt. Ltd. Vs. ACIT (2020) 429 ITR 609 (Bom.) in which identical facts were involved and the Hon’ble High Court approved the granting of deduction on proportionate basis. We, therefore, accord our imprimatur to the view taken by the ld. CIT(A). M/s. Sukhwani Chawla Erectors A.Yrs. 2013-14 to 2015-16 : 5. Both the sides are in agreement that the facts and circumstances of the othe…

Deputy Commissioner of Income-Tax, Central Circle -2 (3), Pune vs. M/S. Sukhwani Chawla Erectors, Pune

In the result, all the appeals stand dismissed

ITA 261/PUN/2019[2012-13]Status: DisposedITAT Pune27 Jan 2022AY 2012-13

Bench: Shri R.S. Syal & Shri Partha Sarathi Chaudhury

Section 153CSection 80I

…the amount claimed because the assessee had suo motu claimed deduction u/s.80IB(10) on reduced amount. The view taken by the ld. CIT(A) accords with the judgment of the Hon’ble jurisdictional High Court in M/s. Kamat Constructions Pvt. Ltd. Vs. ACIT (2020) 429 ITR 609 (Bom.) in which identical facts were involved and the Hon’ble High Court approved the granting of deduction on proportionate basis. We, therefore, accord our imprimatur to the view taken by the ld. CIT(A). M/s. Sukhwani Chawla Erectors A.Yrs. 2013-14 to 2015-16 : 5. Both the sides are in agreement that the facts and circumstances of the othe…