Mangla Homes\n(P) Ltd. v. ITO

360 ITR 187High Court2014#10559 most cited
10

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2018 to 2025.

Sections most often in play

Section 143(3)Section 147Section 148Section 22Section 23(1)(a)Section 24(a)Section 263

Issues it is cited on

section 23(4)section 23(5)section 23(1)section 2(47)(v)annual letting valuesection 24(a)section 24(b)annual valuehouse property incomeperiod of holdingsection 2(47)interest on securities

Judgments citing Mangla Homes\n(P) Ltd. v. ITO

Arihant Developers, Mumbai vs. Assistant Commissioner of Income Tax Circle -1, Kalyan

In the result, all the above appeals of the assessee are

ITA 3398/MUM/2024[2017-18]Status: DisposedITAT Mumbai09 Sept 2025AY 2017-18

Bench: Shri Sandeep Gosain & Shri Prabhash Shankar

For Appellant: Shri K. Gopal & Akhilesh Deshmukh, ARsFor Respondent: Shri Aditya Rai (Sr. DR)
Section 143(3)Section 148Section 22Section 24

…IN THE INCOME-TAX APPELLATE TRIBUNAL”A” BENCH, MUMBAI BEFORE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER & SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER ITA No.3395/MUM/2024 (A.Y. 2012-13) ITA No.3396/MUM/2024 (A.Y. 2014-15) ITA No. 3397/MUM/2024 (Α.Υ. 2015-16) ITA No. 3398/MUM/2024 (A.Υ. 2017-18) Arihant Developers Arihant Godown Complex, Kopar Bus Stop, Agra Road, Village Purna, Bhiwandi - 421302, Maharashtra v/s. Assistant Commissioner of Income Tax, Circle I, 1st Floor, Mohan Plaza, Wayale Nagar, Khadak Pada, Kalyan (W) 421 301 Maharashtra स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AAFFA0035Q Appellant/अपीलार्थी Respondent/प…

Arihant Developers, Mumbai vs. Assistant Commissioner of Income Tax Circle -1, Kalyan

In the result, all the above appeals of the assessee are

ITA 3397/MUM/2024[2015-16]Status: DisposedITAT Mumbai09 Sept 2025AY 2015-16

Bench: Shri Sandeep Gosain & Shri Prabhash Shankar

For Appellant: Shri K. Gopal & Akhilesh Deshmukh, ARsFor Respondent: Shri Aditya Rai (Sr. DR)
Section 143(3)Section 148Section 22Section 24

…IN THE INCOME-TAX APPELLATE TRIBUNAL”A” BENCH, MUMBAI BEFORE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER & SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER ITA No.3395/MUM/2024 (A.Y. 2012-13) ITA No.3396/MUM/2024 (A.Y. 2014-15) ITA No. 3397/MUM/2024 (Α.Υ. 2015-16) ITA No. 3398/MUM/2024 (A.Υ. 2017-18) v/s. Arihant Developers Arihant Godown Complex, Kopar Bus Stop, Agra Road, Village Purna, Bhiwandi - 421302, Maharashtra Assistant Commissioner of Income Tax, Circle I, 1st Floor, Mohan Plaza, Wayale Nagar, Khadak Pada, Kalyan (W) - 421 301 Maharashtra बनाम स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AAFFA0035Q Appellant/अपीलार्थी .. Re…

Arihant Developers, Mumbai vs. Assistant Commissioner of Income Tax Circle -1, Kalyan

In the result, all the above appeals of the assessee are

ITA 3396/MUM/2024[2014-15]Status: DisposedITAT Mumbai09 Sept 2025AY 2014-15

Bench: Shri Sandeep Gosain & Shri Prabhash Shankar

For Appellant: Shri K. Gopal & Akhilesh Deshmukh, ARsFor Respondent: Shri Aditya Rai (Sr. DR)
Section 143(3)Section 148Section 22Section 24

…IN THE INCOME-TAX APPELLATE TRIBUNAL”A” BENCH, MUMBAI BEFORE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER & SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER ITA No.3395/MUM/2024 (A.Y. 2012-13) ITA No.3396/MUM/2024 (A.Y. 2014-15) ITA No. 3397/MUM/2024 (Α.Υ. 2015-16) ITA No. 3398/MUM/2024 (A.Υ. 2017-18) Arihant Developers Arihant Godown Complex, Kopar Bus Stop, Agra Road, Village Purna, Bhiwandi - 421302, Maharashtra v/s. बना Assistant Commissioner of Income Tax, Circle I, 1st Floor, Mohan Plaza, Wayale Nagar, Khadak Pada, Kalyan (W) - 421 301 Maharashtra स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AAFFA0035Q Appellant/अपीलार्थी .. Res…

Arihant Developers, Mumbai vs. Assistant Commissioner of Income Tax Circle -1, Kalyan

In the result, all the above appeals of the assessee are

ITA 3395/MUM/2024[2012-13]Status: DisposedITAT Mumbai09 Sept 2025AY 2012-13

Bench: Shri Sandeep Gosain & Shri Prabhash Shankar

For Appellant: Shri K. Gopal & Akhilesh Deshmukh, ARsFor Respondent: Shri Aditya Rai (Sr. DR)
Section 143(3)Section 148Section 22Section 24

…IN THE INCOME-TAX APPELLATE TRIBUNAL”A” BENCH, MUMBAI BEFORE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER & SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER ITA No.3395/MUM/2024 (A.Y. 2012-13) ITA No.3396/MUM/2024 (A.Y. 2014-15) ITA No. 3397/MUM/2024 (A.Y. 2015-16) ITA No. 3398/MUM/2024 (A.Y. 2017-18) Arihant Developers Arihant Godown Complex, Kopar Bus Stop, Agra Road, Village Purna, Bhiwandi - 421302, Maharashtra v/s. Assistant Commissioner of Income Tax, Circle I, 1st Floor, Mohan Plaza, Wayale Nagar, Khadak Pada, Kalyan (W) - 421 301 Maharashtra स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AAFFA0035Q Appellant/अपीलार्थी Respondent…

Vamona Developers Pvt. Ltd, Mumbai vs. Principal Commissioner of Income Tax (Central -2), Mumbai

In the result, the appeal of assessee is allowed

ITA 2507/MUM/2024[2013-14]Status: DisposedITAT Mumbai18 Oct 2024AY 2013-14

Bench: Shri Amit Shukla, Jm & Shri Girish Agrawal, Am

For Appellant: Shri Vijay Mehta, ARFor Respondent: Shri Ankush Kapoor, CIT-DR
Section 143(3)Section 147Section 148Section 22Section 23(1)Section 23(1)(a)Section 24Section 263

…54 ITR 180] held that ALV of flats, built by assessee engaged in construction business, lying unsold, is assessable as income from house property. The same ratio was followed by the Hon'ble Delhi High Court in the case of New Delhi Hotels Ltd. vs. ACIT (2014) 360 ITR 187 (Del.). The ALV of the said flats/shops will have to be taxed as income from House Property. For the purpose of section 22, the annual value of any property shall be deemed to be the sum for which the property might reasonable by expected to let from year to year. The Hon'ble Delhi High Court in the case of CIT vs. Ansal Housing & Construction Lt…

Deputy Commissioner of Income Tax, Circle - 4, Guwahati vs. M/S. A. T. C. Realtors Pvt. Ltd., Guwahati

In the result, both the appeals of the Revenue are dismissed

ITA 170/GTY/2018[2013-14]Status: DisposedITAT Guwahati10 Jul 2019AY 2013-14

Bench: Sri S.S. Godara, Jm & Dr. A.L. Saini, Am Aayakr Apila Sam./ Ita No. 169/Gau/2018 (Inaqa-Arna Baya- / Assessment Year 2012-13) Aayakr Apila Sam./ Ita No. 170/Gau/2018 (Inaqa-Arna Baya- / Assessment Year 2013-14) Dy. Commissioner Of Income-Tax, M/S Atc Realtors Pvt. Ltd. Circle-4, Aayakar Bhwawan, 5Th C/O. Atc Assam Ltd, Kedar Vs. Floor, Christanbasti, G.S. Road, Road, Machkhowa, Guwahati-781005 Guwahati-781001 (Apilaaqai- / Appellant) .. (P`%Yaqaai- / Respondent) स्थायी ऱेखा सं./Pan No. Aagca5209A

For Appellant: Shri Sandeep Sengupta, JCITFor Respondent: Shri Somnath Ghosh, Advocate
Section 143Section 22

…ual-value of the houses owned by him during the previous year would be taxable as “Income from house property" It will be so taxable even if property is held by the assessee as stock-in- trade of his business. In the case of New Delhi Hotels Ltd V ACIT (2014) 360 ITR 187 the Delhi High Court followed its own decision in the case of CIT vs Discovery Estates Pvt. Ltd/CIT vs Discovery Holding Pvt Ltd, wherein it was held in the case of rental income derived from unsold flats which were shown as stock-in trade in the books of the assessee should be assessed under the head "Income from house property" and not under th…

Deputy Commissioner of Income Tax, Circle - 4, Guwahati vs. M/S. A. T. C. Realtors Pvt. Ltd., Guwahati

In the result, both the appeals of the Revenue are dismissed

ITA 169/GTY/2018[2012-13]Status: DisposedITAT Guwahati10 Jul 2019AY 2012-13

Bench: Sri S.S. Godara, Jm & Dr. A.L. Saini, Am Aayakr Apila Sam./ Ita No. 169/Gau/2018 (Inaqa-Arna Baya- / Assessment Year 2012-13) Aayakr Apila Sam./ Ita No. 170/Gau/2018 (Inaqa-Arna Baya- / Assessment Year 2013-14) Dy. Commissioner Of Income-Tax, M/S Atc Realtors Pvt. Ltd. Circle-4, Aayakar Bhwawan, 5Th C/O. Atc Assam Ltd, Kedar Vs. Floor, Christanbasti, G.S. Road, Road, Machkhowa, Guwahati-781005 Guwahati-781001 (Apilaaqai- / Appellant) .. (P`%Yaqaai- / Respondent) स्थायी ऱेखा सं./Pan No. Aagca5209A

For Appellant: Shri Sandeep Sengupta, JCITFor Respondent: Shri Somnath Ghosh, Advocate
Section 143Section 22

…ual-value of the houses owned by him during the previous year would be taxable as “Income from house property" It will be so taxable even if property is held by the assessee as stock-in- trade of his business. In the case of New Delhi Hotels Ltd V ACIT (2014) 360 ITR 187 the Delhi High Court followed its own decision in the case of CIT vs Discovery Estates Pvt. Ltd/CIT vs Discovery Holding Pvt Ltd, wherein it was held in the case of rental income derived from unsold flats which were shown as stock-in trade in the books of the assessee should be assessed under the head "Income from house property" and not under th…

Shri Pramod Kumar Sethi, Indore vs. The ACIT 3(1), Indore

In the result appeal filed by the revenue being I

ITA 392/IND/2014[2006-07]Status: DisposedITAT Indore06 Nov 2018AY 2006-07

Bench: Shri Kul Bharat & Shri Manish Borad

Section 133ASection 143(2)Section 143(3)Section 24Section 68

…f assessment proceedings. 8. Ld. Counsel for the assesee relied on following judgments; i) East India Housing and Land Development Trust Ltd. V(1961) 42 ITR 49 (S.C) ii) Azimganj Estate Pvt. Ltd Vs CIT (2013) 352 ITR 82(Cal) iii) New Delhi Hotels Ltd. V(2014) 360 ITR 187 (Del) 24 Per contra Ld. Departmental Representative vehemently argued and supporting the orders of both the lower authorities. 25. We have heard rival contentions and perused the records placed before us. The sole grievance of the assessee relates to the eligibility of the deduction u/s 24 of the Act @30% from rental income from house proper…

The ACIT, 3(1), Indore vs. Shri Pramod Kumar Sethi, Indore

In the result appeal filed by the revenue being I

ITA 383/IND/2014[2007-08]Status: DisposedITAT Indore06 Nov 2018AY 2007-08

Bench: Shri Kul Bharat & Shri Manish Borad

Section 133ASection 143(2)Section 143(3)Section 24Section 68

…f assessment proceedings. 8. Ld. Counsel for the assesee relied on following judgments; i) East India Housing and Land Development Trust Ltd. V(1961) 42 ITR 49 (S.C) ii) Azimganj Estate Pvt. Ltd Vs CIT (2013) 352 ITR 82(Cal) iii) New Delhi Hotels Ltd. V(2014) 360 ITR 187 (Del) 24 Per contra Ld. Departmental Representative vehemently argued and supporting the orders of both the lower authorities. 25. We have heard rival contentions and perused the records placed before us. The sole grievance of the assessee relates to the eligibility of the deduction u/s 24 of the Act @30% from rental income from house proper…

The ACIT, 3(1), Indore vs. Shri Pramod Kumar Sethi, Indore

In the result appeal filed by the revenue being I

ITA 382/IND/2014[2006-07]Status: DisposedITAT Indore06 Nov 2018AY 2006-07

Bench: Shri Kul Bharat & Shri Manish Borad

Section 133ASection 143(2)Section 143(3)Section 24Section 68

…f assessment proceedings. 8. Ld. Counsel for the assesee relied on following judgments; i) East India Housing and Land Development Trust Ltd. V(1961) 42 ITR 49 (S.C) ii) Azimganj Estate Pvt. Ltd Vs CIT (2013) 352 ITR 82(Cal) iii) New Delhi Hotels Ltd. V(2014) 360 ITR 187 (Del) 24 Per contra Ld. Departmental Representative vehemently argued and supporting the orders of both the lower authorities. 25. We have heard rival contentions and perused the records placed before us. The sole grievance of the assessee relates to the eligibility of the deduction u/s 24 of the Act @30% from rental income from house proper…

Mangla Homes\n(P) Ltd. v. ITO (360 ITR 187) — Cited in 10 Judgments | BharatTax