M/s.Parth Corporation v. ITO

23 SOT 368Income Tax Appellate Tribunal#19975 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2024.

Sections most often in play

Section 10ASection 10BSection 143(2)Section 143(3)Section 15CSection 234BSection 234CSection 263

Judgments citing M/s.Parth Corporation v. ITO

M/S. Sjr Enterprises Private Limited, Bengaluru vs. Deputy Commissioner of Income Tax, Circle-6(1)(1), Bangalore

ITA 484/BANG/2024[2009-10]Status: DisposedITAT Bangalore01 Aug 2024AY 2009-10

Bench: Shri Chandra Poojari & Shri Prakash Chand Yadavassessment Year: 2009-10

For Appellant: Sri Bharath L., A.RFor Respondent: Sri Subramanian S., D.R
Section 143(2)Section 234BSection 234CSection 250Section 80Section 80I

…satisfied by the taxpayer to claim deduction under section 80-IB(10) of the Act in relation to developing and building housing projects. 7.3 In this regard, he relied on the following rulings in support of the above proposition: a. Parth Construction v. ITO (23 SOT 368); b. GV Corporation v. ITO (38 SOT 174); c. Nyati Builders Pvt. Ltd v. DCIT (ITA No.619 / PN / 2011). 7.4 Hence, he submitted that the ld. AO and CIT’s contention that section 80-IB(2) applies to the Assessee’s case is incorrect, and the addition made by the ld. AO ought to be deleted. Succession does not constitute ‘reconstruction’ or ‘splitting…

ITO 24(2)(1), Mumbai vs. Kamala Brothers, Mumbai

Appeals is dismissed

ITA 925/MUM/2013[2009-10]Status: DisposedITAT Mumbai25 Jul 2016AY 2009-10

Bench: Hon’Ble S/Shri Joginder Singh (Jm) & Rajesh Kumar,(Am) आमकय अऩीर सं./I.T.A. No.108/Mum/2013 (ननधधायण वषा / Assessment Year : 2009-10) बनाम/ Kamala Brothers, Income Tax Officer-24(2)(1), C-13, R.No.606, 6Th Fl., Kuber Chambers, Cts 141-A, Vs. Next To Cod, Pratyakshakar Bhavan, Dutt Mandir Road, Bandra-Kurla Complex, Malad (E), Bandra (E), Mumbai-400097.. Mumbai-400051. (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) ..

For Respondent: Shri H M Wanare
Section 143(3)Section 23(1)(a)Section 24

…nditions laid down in clause (a) to (f) of section 80IB(10) does not put any restriction regarding the change in the constitution of the firm. The appellant had relied on the decision of the Jurisdictional Tribunal in the case of M/s.Parth Corporation vs. ITO 23 SOT 368 and Harsh Construction vs. ITO in ITA NO.22716/Mum/2010. I have gone through the above decisions. The Hon.ITAT in the case of M/s.Parth Corporation has held that Section SOIB(10) is independent of provisions of section 8O-IB(2) and, therefore, condition of assessee being an 'Industrial undertaking' manufacturing or producing any article or thing i…

ITO 24(2)(1), Mumbai vs. Kamala Brothers, Mumbai

Appeals is dismissed

ITA 5424/MUM/2013[2009-10]Status: DisposedITAT Mumbai25 Jul 2016AY 2009-10

Bench: Hon’Ble S/Shri Joginder Singh (Jm) & Rajesh Kumar,(Am) आमकय अऩीर सं./I.T.A. No.108/Mum/2013 (ननधधायण वषा / Assessment Year : 2009-10) बनाम/ Kamala Brothers, Income Tax Officer-24(2)(1), C-13, R.No.606, 6Th Fl., Kuber Chambers, Cts 141-A, Vs. Next To Cod, Pratyakshakar Bhavan, Dutt Mandir Road, Bandra-Kurla Complex, Malad (E), Bandra (E), Mumbai-400097.. Mumbai-400051. (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) ..

For Respondent: Shri H M Wanare
Section 143(3)Section 23(1)(a)Section 24

…nditions laid down in clause (a) to (f) of section 80IB(10) does not put any restriction regarding the change in the constitution of the firm. The appellant had relied on the decision of the Jurisdictional Tribunal in the case of M/s.Parth Corporation vs. ITO 23 SOT 368 and Harsh Construction vs. ITO in ITA NO.22716/Mum/2010. I have gone through the above decisions. The Hon.ITAT in the case of M/s.Parth Corporation has held that Section SOIB(10) is independent of provisions of section 8O-IB(2) and, therefore, condition of assessee being an 'Industrial undertaking' manufacturing or producing any article or thing i…

Kamla Brotehrs, Mumbai vs. ITO RG 24(2)(1), Mumbai

Appeals is dismissed

ITA 108/MUM/2013[2009-10]Status: DisposedITAT Mumbai25 Jul 2016AY 2009-10

Bench: Hon’Ble S/Shri Joginder Singh (Jm) & Rajesh Kumar,(Am) आमकय अऩीर सं./I.T.A. No.108/Mum/2013 (ननधधायण वषा / Assessment Year : 2009-10) बनाम/ Kamala Brothers, Income Tax Officer-24(2)(1), C-13, R.No.606, 6Th Fl., Kuber Chambers, Cts 141-A, Vs. Next To Cod, Pratyakshakar Bhavan, Dutt Mandir Road, Bandra-Kurla Complex, Malad (E), Bandra (E), Mumbai-400097.. Mumbai-400051. (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) ..

For Respondent: Shri H M Wanare
Section 143(3)Section 23(1)(a)Section 24

…nditions laid down in clause (a) to (f) of section 80IB(10) does not put any restriction regarding the change in the constitution of the firm. The appellant had relied on the decision of the Jurisdictional Tribunal in the case of M/s.Parth Corporation vs. ITO 23 SOT 368 and Harsh Construction vs. ITO in ITA NO.22716/Mum/2010. I have gone through the above decisions. The Hon.ITAT in the case of M/s.Parth Corporation has held that Section SOIB(10) is independent of provisions of section 8O-IB(2) and, therefore, condition of assessee being an 'Industrial undertaking' manufacturing or producing any article or thing i…

M/s.Parth Corporation v. ITO (23 SOT 368) — Cited in 4 Judgments | BharatTax