Matru Ashish Co-operative Housing Society Ltd. v. ITO

144 TTJ 446Income Tax Appellate Tribunal2012#13426 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2016 to 2019.

Judgments citing Matru Ashish Co-operative Housing Society Ltd. v. ITO

Chaitanya Developers, Mumbai vs. Addl CIT RG 15(1), Mumbai

In the result, the appeal is allowed

ITA 1341/MUM/2017[2011-12]Status: DisposedITAT Mumbai09 Apr 2019AY 2011-12

Bench: Shri Ravish Sood () & Shri N.K. Pradhan () Assessment Year: 2011-12 Chaitanya Developers Addl. Cit, Range-15(1), 3Rd Floor, Cynthiandra, Off Pratyakshakarbhavan, Vs. Gokhale Road, Dadar (W), Bandrakurla Complex, Mumbai-400028. Bandra (E), Mumbai- 400051. Pan No. Aadfc9270F Appellant Respondent Assessee By : Mr. Subodhratnaparkhi, Ar Revenue By : Mr. Abi Rama Kartikiyen, Dr Date Of Hearing : 04/04/2019 Date Of Pronouncement: 09/04/2019

For Appellant: Mr. SubodhRatnaparkhi, ARFor Respondent: Mr. Abi Rama Kartikiyen, DR
Section 143(3)Section 22

…se for denial of deduction u/s 24 of the Act is legally unjustified. In this regard reliance is placed by him on the decision in Niagara Hotels & Builders (P.) Ltd. v. CIT 60 taxmann.com 83 (Delhi) (2015), Matru Ashish Co-operative Housing Society Ltd. v. ITO 144 TTJ 446 (Mum) (2012), Kohinoor Industrial Premises Co-operative Society Ltd. v. ITO 173 ITD 263 (Mum) (2018), Citi Centre Premises Co-op. Society Ltd. v. ITO, ITA No. 3029 & 3030/Mum/2018 by SMC Bench, ITAT, Mumbai dated 01.02.2019. Chaitanya Developers 5 6. On the other hand, the Ld. DR submits that the assessee did not let out any building or land appu…

Kohinoor Industrial Premises Cooperative Society Limited, Mumbai vs. Income Tax Officer 31(2)(2), Mumbai

In the result, assessee’s appeal is allowed

ITA 670/MUM/2018[2013-14]Status: DisposedITAT Mumbai05 Oct 2018AY 2013-14

Bench: Shri Saktijit Dey

For Appellant: Shri Shankarlal JainFor Respondent: Shri Swapan Kumar Bepari
Section 24

…property. In support of his contention, the learned Authorised Representative relied upon the decision of the Tribunal, Mumbai Bench, in Matru Ashish Co–operative Housing 5 Kohinoor Industrial Premises Co–operative Society Ltd. Society Ltd. v/s ITO, [2012] 144 TTJ 446 (Mum.) and Manpreet Singh v/s ITO, [2015] 168 TTJ 502 (Mum.). 6. The learned Departmental Representative relied upon the observations of the learned Commissioner (Appeals) and the Assessing Officer. 7. I have considered rival submissions and perused materials on record. Undisputedly, the assessee has derived rental income from letting out space…

Badrikeshwar Co. Op Hsg Sco, Mumbai vs. ITO WD 14(1)(3), Mumbai

In the result the appeal of the assessee is allowed

ITA 564/MUM/2013[2008-09]Status: DisposedITAT Mumbai02 Jun 2016AY 2008-09

Bench: Shri Mahavir Singh, Jm & Shri Rajesh Kumar, Am आमकय अऩीर सं./I.T.A. No.563/Mum/2013 (ननधधारण वषा / Assessment Years : 2006-07) Badrikeshwar Co-Op Hsg बनधम/ Income Tax Officer 14(1)(3), Soc,82, Ayakar Bhavan, Vs. Netaji Subhash Road, M K Road, Mumbai-400002 Mumbai-400020 आमकय अऩीर सं./I.T.A. No.562/Mum/2013 (ननधधारण वषा / Assessment Years : 2006-07) Badrikeshwar Co-Op Hsg बनधम/ Income Tax Officer 14(1)(3), Soc,82, Ayakar Bhavan, Vs. Netaji Subhash Road, M K Road, Mumbai-400002 Mumbai-400020 आमकय अऩीर सं./I.T.A. No.5202/Mum/2013 (ननधधारण वषा / Assessment Years : 2008-09) Badrikeshwar Co-Op Hsg बनधम/ Income Tax Officer 14(1)(3), Soc,82, Ayakar Bhavan, Vs. Netaji Subhash Road, M K Road, Mumbai-400002 Mumbai-400020 आमकय अऩीर सं./I.T.A. No.564/Mum/2013 (ननधधारण वषा / Assessment Years : 2008-09) Badrikeshwar Co-Op Hsg बनधम/ Income Tax Officer 14(1)(3), Soc,82, Ayakar Bhavan, Vs. Netaji Subhash Road, M K Road, Mumbai-400002 Mumbai-400020

Section 271(1)

…he AO. Aggrieved, the assessee has filed this second appeal before the Tribunal. 7. At the outset, the ld. counsel for the assessee relied on the order of Mumbai Bench of the Tribunal in the case of Matru Ashish Co-operative Housing Society Ltd V/s ITO (2012) 144 TTJ 446 (Mum-Trib), wherein exactly on identical facts relating to installation of telecommunication tower and the income from 5 563/M/2013,562/M/2013 5202/M/2013 and 564/M/2013 letting out of the terrace had to be assessed under the head income from house property subject to deduction u/s 24 of the Act as against income from other sources as assessed by…

Badrikeshwar Co. Op Hsg Sco, Mumbai vs. ITO WD 14(1)(3), Mumbai

In the result the appeal of the assessee is allowed

ITA 563/MUM/2013[2006-07]Status: DisposedITAT Mumbai02 Jun 2016AY 2006-07

Bench: Shri Mahavir Singh, Jm & Shri Rajesh Kumar, Am आमकय अऩीर सं./I.T.A. No.563/Mum/2013 (ननधधारण वषा / Assessment Years : 2006-07) Badrikeshwar Co-Op Hsg बनधम/ Income Tax Officer 14(1)(3), Soc,82, Ayakar Bhavan, Vs. Netaji Subhash Road, M K Road, Mumbai-400002 Mumbai-400020 आमकय अऩीर सं./I.T.A. No.562/Mum/2013 (ननधधारण वषा / Assessment Years : 2006-07) Badrikeshwar Co-Op Hsg बनधम/ Income Tax Officer 14(1)(3), Soc,82, Ayakar Bhavan, Vs. Netaji Subhash Road, M K Road, Mumbai-400002 Mumbai-400020 आमकय अऩीर सं./I.T.A. No.5202/Mum/2013 (ननधधारण वषा / Assessment Years : 2008-09) Badrikeshwar Co-Op Hsg बनधम/ Income Tax Officer 14(1)(3), Soc,82, Ayakar Bhavan, Vs. Netaji Subhash Road, M K Road, Mumbai-400002 Mumbai-400020 आमकय अऩीर सं./I.T.A. No.564/Mum/2013 (ननधधारण वषा / Assessment Years : 2008-09) Badrikeshwar Co-Op Hsg बनधम/ Income Tax Officer 14(1)(3), Soc,82, Ayakar Bhavan, Vs. Netaji Subhash Road, M K Road, Mumbai-400002 Mumbai-400020

Section 271(1)

…he AO. Aggrieved, the assessee has filed this second appeal before the Tribunal. 7. At the outset, the ld. counsel for the assessee relied on the order of Mumbai Bench of the Tribunal in the case of Matru Ashish Co-operative Housing Society Ltd V/s ITO (2012) 144 TTJ 446 (Mum-Trib), wherein exactly on identical facts relating to installation of telecommunication tower and the income from 5 563/M/2013,562/M/2013 5202/M/2013 and 564/M/2013 letting out of the terrace had to be assessed under the head income from house property subject to deduction u/s 24 of the Act as against income from other sources as assessed by…

Badrikeshwar Co-Op.Hsg.Soc., Mumbai vs. ITO., Ward-14(1)(3), Mumbai

In the result the appeal of the assessee is allowed

ITA 562/MUM/2013[2006-07]Status: DisposedITAT Mumbai02 Jun 2016AY 2006-07

Bench: Shri Mahavir Singh, Jm & Shri Rajesh Kumar, Am आमकय अऩीर सं./I.T.A. No.563/Mum/2013 (ननधधारण वषा / Assessment Years : 2006-07) Badrikeshwar Co-Op Hsg बनधम/ Income Tax Officer 14(1)(3), Soc,82, Ayakar Bhavan, Vs. Netaji Subhash Road, M K Road, Mumbai-400002 Mumbai-400020 आमकय अऩीर सं./I.T.A. No.562/Mum/2013 (ननधधारण वषा / Assessment Years : 2006-07) Badrikeshwar Co-Op Hsg बनधम/ Income Tax Officer 14(1)(3), Soc,82, Ayakar Bhavan, Vs. Netaji Subhash Road, M K Road, Mumbai-400002 Mumbai-400020 आमकय अऩीर सं./I.T.A. No.5202/Mum/2013 (ननधधारण वषा / Assessment Years : 2008-09) Badrikeshwar Co-Op Hsg बनधम/ Income Tax Officer 14(1)(3), Soc,82, Ayakar Bhavan, Vs. Netaji Subhash Road, M K Road, Mumbai-400002 Mumbai-400020 आमकय अऩीर सं./I.T.A. No.564/Mum/2013 (ननधधारण वषा / Assessment Years : 2008-09) Badrikeshwar Co-Op Hsg बनधम/ Income Tax Officer 14(1)(3), Soc,82, Ayakar Bhavan, Vs. Netaji Subhash Road, M K Road, Mumbai-400002 Mumbai-400020

Section 271(1)

…he AO. Aggrieved, the assessee has filed this second appeal before the Tribunal. 7. At the outset, the ld. counsel for the assessee relied on the order of Mumbai Bench of the Tribunal in the case of Matru Ashish Co-operative Housing Society Ltd V/s ITO (2012) 144 TTJ 446 (Mum-Trib), wherein exactly on identical facts relating to installation of telecommunication tower and the income from 5 563/M/2013,562/M/2013 5202/M/2013 and 564/M/2013 letting out of the terrace had to be assessed under the head income from house property subject to deduction u/s 24 of the Act as against income from other sources as assessed by…

Badrikeshwar Co Op Hsg Soc., Mumbai vs. ITO WD 14(1)(3), Mumbai

In the result the appeal of the assessee is allowed

ITA 5202/MUM/2013[2008-09]Status: DisposedITAT Mumbai02 Jun 2016AY 2008-09

Bench: Shri Mahavir Singh, Jm & Shri Rajesh Kumar, Am आमकय अऩीर सं./I.T.A. No.563/Mum/2013 (ननधधारण वषा / Assessment Years : 2006-07) Badrikeshwar Co-Op Hsg बनधम/ Income Tax Officer 14(1)(3), Soc,82, Ayakar Bhavan, Vs. Netaji Subhash Road, M K Road, Mumbai-400002 Mumbai-400020 आमकय अऩीर सं./I.T.A. No.562/Mum/2013 (ननधधारण वषा / Assessment Years : 2006-07) Badrikeshwar Co-Op Hsg बनधम/ Income Tax Officer 14(1)(3), Soc,82, Ayakar Bhavan, Vs. Netaji Subhash Road, M K Road, Mumbai-400002 Mumbai-400020 आमकय अऩीर सं./I.T.A. No.5202/Mum/2013 (ननधधारण वषा / Assessment Years : 2008-09) Badrikeshwar Co-Op Hsg बनधम/ Income Tax Officer 14(1)(3), Soc,82, Ayakar Bhavan, Vs. Netaji Subhash Road, M K Road, Mumbai-400002 Mumbai-400020 आमकय अऩीर सं./I.T.A. No.564/Mum/2013 (ननधधारण वषा / Assessment Years : 2008-09) Badrikeshwar Co-Op Hsg बनधम/ Income Tax Officer 14(1)(3), Soc,82, Ayakar Bhavan, Vs. Netaji Subhash Road, M K Road, Mumbai-400002 Mumbai-400020

Section 271(1)

…he AO. Aggrieved, the assessee has filed this second appeal before the Tribunal. 7. At the outset, the ld. counsel for the assessee relied on the order of Mumbai Bench of the Tribunal in the case of Matru Ashish Co-operative Housing Society Ltd V/s ITO (2012) 144 TTJ 446 (Mum-Trib), wherein exactly on identical facts relating to installation of telecommunication tower and the income from 5 563/M/2013,562/M/2013 5202/M/2013 and 564/M/2013 letting out of the terrace had to be assessed under the head income from house property subject to deduction u/s 24 of the Act as against income from other sources as assessed by…

Ashoka Roof Gardnes P.Ltd, Mumbai vs. CIT 2, Mumbai

In the result, appeal of the assessee stands allowed

ITA 3684/MUM/2013[2008-09]Status: DisposedITAT Mumbai06 May 2016AY 2008-09

Bench: Shri R C Sharma & Shri Amit Shuklaअशोका "फ गाड"स "ाइवेट "ल"मटेड Vs Commissioner Of Income Tax-2, R.No.344, Aayakar Bhavan, Ashoka Roof Gardens P Ltd., M K Road, 173 Ashoka Shopping Centre, Mumbai -400 020 Lt Road, G T Hospital Compound, Mumbai -400 001 Pan: Aaeca 9035 H अपीलाथ" (Appellant) ""यथ" (Respondent) Appellant By "ी अमर गहलोत Shri Amar Gahlot : "ी एस "ीराम Shri S Sriram Respondent By : "ी राजेश कुमार Shri Rajesh Kumar सुनवाईक"तार"ख /Date Of Hearing : 18-02-2016 घोषणाक"तार"ख /Date Of Pronouncement : 06-05-2016

Section 143(1)Section 263

…Companies was assessable under the head “income from house property” or under the head ‘business income or profession’. After referring to the following decisions: (i) Home Builders vs JCIT -131 ITD 91 (Mum); (ii) Matru Ashish Co-op Housing Soc. Ltd. vs ITO -144 TTJ 446(Mum); and ; (iii) Sohan Singh vs ITO -16 ITD 272 (Del). He held that there is no application of mind by the AO on this issue and accordingly, he directed the AO to complete the assessment by assessing the income as income from house property. 5. Before us, Ld. Counsel submitted that AO had issued a show cause notice specifically to examine this…