Madhuvana Housing Building Cooperative Society v. ACIT

76 TTJ 948Income Tax Appellate Tribunal#16102 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2022.

Issues it is cited on

section 45(2)section 52section 53aproject completion methodsection 53section 2(47)section 22section 28section 263section 26previous yeartransfer

Judgments citing Madhuvana Housing Building Cooperative Society v. ACIT

ACIT 30(3), Mumbai vs. Suratchandra B. Thakkar -HUF, Mumbai

In the result, all the three appeals of the In the result, all the three appeals of the Revenue are In the result, all the three appeals of the dismissed

ITA 4335/MUM/2018[2008-09]Status: DisposedITAT Mumbai12 Aug 2022AY 2008-09

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail () Assessment Year: 2006-07 & Assessment Year: 2007-08 & Assessment Year: 2008-09 Acit-30(3), Shri Suratchandra B. Thakkar C-13, 5Th Floor, R. No. 510, (Huf), Pratyaksha Kar Bhavan, Bkc, Vs. Tipco Compound, Rani Sati Bandra (East), Marg, Malad (E), Mumbai-400051. Mumbai-400097. Pan No. Aaaht 0788 G Appellant Respondent Revenue By : Mr. Hoshang B. Irani, Dr Assessee By : None Date Of Hearing : 28/07/2022 Date Of Pronouncement : 12/08/2022

For Appellant: NoneFor Respondent: Mr. Hoshang B. Irani, DR

…he Ld. AR has relied on the Hon'ble Banglore ITAT decision regard, the Ld. AR has relied on the Hon'ble Banglore ITAT decision in case of Madhuvana Hous in case of Madhuvana Housing Building Cooperative Society v. ACIT ing Building Cooperative Society v. ACIT 76 TTJ 948 wherein it is held that the appellant is entitled to adopt 76 TTJ 948 wherein it is held that the appellant is entitled to adopt 76 TTJ 948 wherein it is held that the appellant is entitled to adopt Suratchandra B. Thakkar (HUF) Suratchandra B. Thakkar (HUF) ITA Nos. 4333 to 4335/M/2018 such method of accounting as would give complete picture of…

ACIT 30(3), Mumbai vs. Suratchandra B. Thakkar -HUF, Mumbai

In the result, all the three appeals of the In the result, all the three appeals of the Revenue are In the result, all the three appeals of the dismissed

ITA 4334/MUM/2018[2007-08]Status: DisposedITAT Mumbai12 Aug 2022AY 2007-08

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail () Assessment Year: 2006-07 & Assessment Year: 2007-08 & Assessment Year: 2008-09 Acit-30(3), Shri Suratchandra B. Thakkar C-13, 5Th Floor, R. No. 510, (Huf), Pratyaksha Kar Bhavan, Bkc, Vs. Tipco Compound, Rani Sati Bandra (East), Marg, Malad (E), Mumbai-400051. Mumbai-400097. Pan No. Aaaht 0788 G Appellant Respondent Revenue By : Mr. Hoshang B. Irani, Dr Assessee By : None Date Of Hearing : 28/07/2022 Date Of Pronouncement : 12/08/2022

For Appellant: NoneFor Respondent: Mr. Hoshang B. Irani, DR

…he Ld. AR has relied on the Hon'ble Banglore ITAT decision regard, the Ld. AR has relied on the Hon'ble Banglore ITAT decision in case of Madhuvana Hous in case of Madhuvana Housing Building Cooperative Society v. ACIT ing Building Cooperative Society v. ACIT 76 TTJ 948 wherein it is held that the appellant is entitled to adopt 76 TTJ 948 wherein it is held that the appellant is entitled to adopt 76 TTJ 948 wherein it is held that the appellant is entitled to adopt Suratchandra B. Thakkar (HUF) Suratchandra B. Thakkar (HUF) ITA Nos. 4333 to 4335/M/2018 such method of accounting as would give complete picture of…

ACIT 30(3), Mumbai vs. Suratchandra B. Thakkar -HUF, Mumbai

In the result, all the three appeals of the In the result, all the three appeals of the Revenue are In the result, all the three appeals of the dismissed

ITA 4333/MUM/2018[2006-07]Status: DisposedITAT Mumbai12 Aug 2022AY 2006-07

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail () Assessment Year: 2006-07 & Assessment Year: 2007-08 & Assessment Year: 2008-09 Acit-30(3), Shri Suratchandra B. Thakkar C-13, 5Th Floor, R. No. 510, (Huf), Pratyaksha Kar Bhavan, Bkc, Vs. Tipco Compound, Rani Sati Bandra (East), Marg, Malad (E), Mumbai-400051. Mumbai-400097. Pan No. Aaaht 0788 G Appellant Respondent Revenue By : Mr. Hoshang B. Irani, Dr Assessee By : None Date Of Hearing : 28/07/2022 Date Of Pronouncement : 12/08/2022

For Appellant: NoneFor Respondent: Mr. Hoshang B. Irani, DR

…he Ld. AR has relied on the Hon'ble Banglore ITAT decision regard, the Ld. AR has relied on the Hon'ble Banglore ITAT decision in case of Madhuvana Hous in case of Madhuvana Housing Building Cooperative Society v. ACIT ing Building Cooperative Society v. ACIT 76 TTJ 948 wherein it is held that the appellant is entitled to adopt 76 TTJ 948 wherein it is held that the appellant is entitled to adopt 76 TTJ 948 wherein it is held that the appellant is entitled to adopt Suratchandra B. Thakkar (HUF) Suratchandra B. Thakkar (HUF) ITA Nos. 4333 to 4335/M/2018 such method of accounting as would give complete picture of…

ACIT, Central Circle, 1(1), Pune vs. M/S. A.P.Builders, Pune

In the result, the appeal of the assessee is allowed and the appeal of the Revenue is dismissed as withdrawn

ITA 613/PUN/2003[B.P.01/04/1989 TO 08/12/1999]Status: DisposedITAT Pune11 Sept 2019

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am आयकर अपीऱ सं. / Ita No.613/Pun/2003 Block Period : 01.04.1989 To 08.12.1999

For Appellant: Shri Neelesh KhandelwalFor Respondent: Ms. Nandita Kanchan
Section 158Section 158BSection 40A

…आयकर अपीऱीय अधिकरण पुणे न्यायपीठ “बी” पुणे में IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE सुश्री सुषमा चावऱा, न्याययक सदस्य एवं श्री अयिऱ चतुवेदी, ऱेखा सदस्य के समक्ष BEFORE MS. SUSHMA CHOWLA, JM AND SHRI ANIL CHATURVEDI, AM आयकर अपीऱ सं. / ITA No.613/PUN/2003 Block Period : 01.04.1989 to 08.12.1999 The Asst. Commissioner of Income Tax, अऩीऱाथी/Appellant Central Circle 1(1), Pune …. Vs. M/s. A.P. Builders, 18, Continental Chambers, Karve Road, …. प्रत्यथी / Respondent Pune – 411004 PAN: AACFA08462 आयकर अपीऱ सं. / ITA No.490/PUN/2003 Block Period : 01.04.1989 to 08.12.1999 M/s. A.P. Builders, 18…

M/S A.P.Builders, Pune vs. ACIT, Central Circle, 1(1), Pune

In the result, the appeal of the assessee is allowed and the appeal of the Revenue is dismissed as withdrawn

ITA 490/PUN/2003[B.P.01/04/1989 TO 08/12/1999]Status: DisposedITAT Pune11 Sept 2019

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am आयकर अपीऱ सं. / Ita No.613/Pun/2003 Block Period : 01.04.1989 To 08.12.1999

For Appellant: Shri Neelesh KhandelwalFor Respondent: Ms. Nandita Kanchan
Section 158Section 158BSection 40A

…आयकर अपीऱीय अधिकरण पुणे न्यायपीठ “बी” पुणे में IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE सुश्री सुषमा चावऱा, न्याययक सदस्य एवं श्री अयिऱ चतुवेदी, ऱेखा सदस्य के समक्ष BEFORE MS. SUSHMA CHOWLA, JM AND SHRI ANIL CHATURVEDI, AM आयकर अपीऱ सं. / ITA No.613/PUN/2003 Block Period : 01.04.1989 to 08.12.1999 The Asst. Commissioner of Income Tax, अऩीऱाथी/Appellant Central Circle 1(1), Pune …. Vs. M/s. A.P. Builders, 18, Continental Chambers, Karve Road, …. प्रत्यथी / Respondent Pune – 411004 PAN: AACFA08462 आयकर अपीऱ सं. / ITA No.490/PUN/2003 Block Period : 01.04.1989 to 08.12.1999 M/s. A.P. Builders, 18…

DCIT Circle 4 (1) vs. Jindal Dyechem Industries (P) Ltd

ITA 4809/DEL/2007[2003-2004]Status: DisposedITAT Delhi23 Feb 2016AY 2003-2004

Bench: Shri A.T. Varkey & Shri O.P. Kant

For Appellant: Shri Salil Aggarwal, AdvocateFor Respondent: Shri A.K. Saroha, CIT DR &
Section 142Section 143(3)Section 153(1)Section 153(3)Section 69ASection 92C

…4809/Del./2007 CO No.179/Del/2008 (i) M/s Sunder Exports v DCIT in ITA No. 766/D/2008 for Assessment Year 2003-04 and upheld by the Hon’ble High Court by its judgment dated 27.05.2011 (ITA 1350/2010). (ii) Madhuvana House Building Co-Operative Society v ACIT 76 TTJ 948 (Bang) (iii) DCIT v. Popular Automobiles 90 ITD 333 (Coch) (iv) Mahakoshal Engineers & Contractors Co. (P.) Ltd. v ACIT 85 ITD 267 (Nag) (v) CIT v Bishan Saroop Ram Kishan Agro (P) Ltd 203 Taxman 326 (Del) 16. Having considered the judgment of Hon’ble Delhi High Court in the case of CIT v Bishan Saroop Ram Kishan Agro (P) Ltd. 203 Taxman 326 we…

Madhuvana Housing Building Cooperative Society v. ACIT (76 TTJ 948) — Cited in 6 Judgments | BharatTax