Mukti Properties (P.) Ltd. v. CIT

12 Taxmann.com 215High Court2011#18505 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2026.

Also reported as

344 ITR 177

Sections most often in play

Section 120(4)(b)Section 124(3)Section 127 Section 143(3)Section 2(7A)Section 253 Section 133(6)Section 142(1)

Issues it is cited on

section 14

Judgments citing Mukti Properties (P.) Ltd. v. CIT

Jaipal, Gurgaon vs. ITO, Ward- 2(5), Gurgaon

The Appeal of the Assessee is dismissed

ITA 3279/DEL/2018[2011-12]Status: DisposedITAT Delhi14 Jan 2026AY 2011-12

Bench: Shri Yogesh Kumar U.S. & Shri Naveen Chandrajaipal V Ito C/O. Kunal Aggarwal & S Ward 2(5) Associates, 226, Jmd Megapolis, Gurgaon. Haryana 2Nd Floor, Sector-48, Sohna Road, Gurgaon. Haryana Pan: Alapj3014C Appellant Respondent Assessee By None Revenue By Ms. Harpreet Kaur Hansra, Sr. Dr Date Of Hearing 17/12/2025 Date Of Pronouncement 14/01/2026 Order

Section 133(6)Section 142(1)Section 147Section 148Section 2(14)Section 44ASection 54BSection 54F

…1 Jaipal Vs. ITO IN THE INCOME TAX APPELLATE TRIBUNAL DELHI (DELHI BENCH ‘F’ NEW DELHI) BEFORE SHRI YOGESH KUMAR U.S., JUDICIAL MEMBER AND SHRI NAVEEN CHANDRA, ACCOUNTANT MEMBER Jaipal V ITO C/o. Kunal Aggarwal & s Ward 2(5) Associates, 226, JMD Megapolis, Gurgaon. Haryana 2nd Floor, Sector-48, Sohna Road, Gurgaon. Haryana PAN: ALAPJ3014C Appellant Respondent Assessee by None Revenue by Ms. Harpreet Kaur Hansra, Sr. DR Date of Hearing 17/12/2025 Date of Pronouncement 14/01/2026 ORDER PER YOGESH KUMAR, U.S. JM: The present appeal is filed by the Assessee against the order of Ld. Commissioner of Income Ta…

Addl CIT R G 7(1), Mumbai vs. Novartis India Ltd ( Formerly Known As Hindustan Ciba Giegy Ltd. ), Mumbai

ITA 6772/MUM/2010[2002-03]Status: DisposedITAT Mumbai20 Mar 2024AY 2002-03

Bench: Shri Amit Shukla, Hon'Ble & Shri S. Rifaur Rahman, Hon'Blem/S. Novartis India Limited V. Asst. Commissioner Of Income –Tax - 7(2)(2) {Earlier Addl. Commissioner Of Income –Tax – 7(1)} 6Th& 7Th Floor 1St Floor, Aayakar Bhavan Inspire Bkc M.K. Road, Mumbai - 400020 “G” Block, Bkc Main Road Bandra Kurla Complex, Bandra (E) Mumbai – 400051 Pan: Aaach2914F (Appellant) (Respondent) Addl. Commissioner Of Income –Tax – 7(1) V. M/S. Novartis India Limited Room No. 622, Aayakar Bhavan {Earlier Known As Hindustan Ciba Giegy Ltd.,} Sandoz House, Dr. A.B. Road M.K. Road, Mumbai - 400020 Worli, Mumbai – 400018 Pan: Aaach2914F (Appellant) (Respondent) Co No.190/Mum/2011 [Arising Out Of Ita No.6772/Mum/2010 (A.Y. 2002-03)] M/S. Novartis India Limited V. Addl. Commissioner Of Income –Tax – 7(1)} Room No. 622, Aayakar Bhavan {Earlier Known As Hindustan Ciba Giegy Ltd.,} Sandoz House, Dr. A.B. Road M.K. Road, Mumbai - 400020 Worli, Mumbai – 400018 Pan: Aaach2914F (Appellant) (Respondent)

Section 120(4)(b)Section 127Section 143(2)Section 143(3)Section 2

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “B”, MUMBAI BEFORE SHRI AMIT SHUKLA, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER M/s. Novartis India Limited v. Asst. Commissioner of Income –Tax - 7(2)(2) {Earlier Addl. Commissioner of Income –Tax – 7(1)} 6th& 7th Floor 1st Floor, Aayakar Bhavan Inspire BKC M.K. Road, Mumbai - 400020 “G” Block, BKC Main Road Bandra Kurla Complex, Bandra (E) Mumbai – 400051 PAN: AAACH2914F (Appellant) (Respondent) Addl. Commissioner of Income –Tax – 7(1) v. M/s. Novartis India Limited Room No. 622, Aayakar Bhavan {Earlier Known as Hindustan Ciba G…

M/S. Y.P. Infrastructures Pvt. Ltd., New Delhi vs. ITO, New Delhi

In the result, appeal of the assessee is allowed

ITA 458/DEL/2017[2006-07]Status: DisposedITAT Delhi09 Feb 2023AY 2006-07

Bench: Sh. Anil Chaturvedi & Sh. Narender Kumar Choudhrym/S. Y. P. Infrastructure Vs. Ito Pvt. Ltd., F-213A, 1St Floor, Ward – 27(4) Lado Sarai, New Delhi New Delhi Pan No. Aaacy 2994 P (Appellant) (Respondent) Assessee By Shri Pulkit Saini, Adv. Revenue By Shri T. Kipgen, Cit – D.R. Date Of Hearing: 13.12.2022 Date Of Pronouncement: 09.02.2023 Order Per Anil Chaturvedi, Am : This Appeal Filed By The Assessee Is Directed Against The Order Dated 28.10.2016 Of The Commissioner Of Income Tax (Appeals)-10, New Delhi Relating To Assessment Year 2006-07. 2. Brief Facts Of The Case As Culled Out From The Material On Record Are As Under :-

Section 139(1)Section 143(3)Section 153ASection 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘F’, NEW DELHI BEFORE SH. ANIL CHATURVEDI, ACCOUNTANT MEMBER AND SH. NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER M/s. Y. P. Infrastructure Vs. ITO Pvt. Ltd., F-213A, 1st Floor, Ward – 27(4) Lado Sarai, New Delhi New Delhi PAN No. AAACY 2994 P (APPELLANT) (RESPONDENT) Assessee by Shri Pulkit Saini, Adv. Revenue by Shri T. Kipgen, CIT – D.R. Date of hearing: 13.12.2022 Date of Pronouncement: 09.02.2023 ORDER PER ANIL CHATURVEDI, AM : This appeal filed by the assessee is directed against the order dated 28.10.2016 of the Commissioner of Income Tax (Appeals)-10, New Delh…

Hgp Community Private Limited Successor to Alpha Associates, Mumbai vs. Assistant Commissioner of Income Tax-12(3), Mumbai

In the result, the appeal is allowed for statistical purposes

ITA 5081/MUM/2017[2010-11]Status: DisposedITAT Mumbai26 Feb 2018AY 2010-11

Bench: Shri Saktijit Dey () & Shri N.K. Pradhan () Assessment Year: 2010-11 Hgp Community Pvt. Income Tax Officer, Ltd.,514, Dalamal Word 3(1)(4), Room No Vs. Towers, 211, F P J 666, Aayakar Bhavan Marg, Nariman Point, Mumbai. Mumbai-400021 Pan No. Aaafa4103H Appellant Respondent Assessee By : Mr. Chetan A. Karia, Ar Revenue By : Mr. M.C. Omi Ningshen, Dr Date Of Hearing : 29/11/2017 Date Of Pronouncement : 26/02/2018

For Appellant: Mr. Chetan A. Karia, ARFor Respondent: Mr. M.C. Omi Ningshen, DR

Section 143(3)Section 23Section 24

…to these professionals for the services rendered by them for the business of the firm and the said expenditures are business expenses and squarely covered by section 37(1). Reliance is placed by him on the decision in Mukti Properties (P.) Ltd. v. CIT (2011) 344 ITR 177 (Cal). 5.1 In respect of interest paid, it is explained that the appellant had taken loan from HDFC Ltd. and had taken overdraft facility for construction of ‘Knowledge Park’ and paid interest of Rs.7,35,52,483/- and the same has been added to WIP of ‘Knowledge Park’ building’. The appellant required funds to complete the construction of the buil…

ACIT Cir 12(3), Mumbai vs. Lake View Developers, Mumbai

In the result, the Revenue’s appeal is allowed

ITA 4495/MUM/2013[2009-10]Status: DisposedITAT Mumbai28 Jul 2016AY 2009-10

Bench: Shri Sanjay Arora, Am & Shri Ram Lal Negi, Jm आयकर अपील सं./I.T.A. No.3409/Mum/2013 ("नधा"रण वष" / Assessment Year: 2009-10) Lake View Developers Addl. Cit, Range 12(3), बनाम/ 514, Dalamal Towers, Mumbai 211 F.P.J. Marg, Nariman Point, Vs. Mumbai-400 021 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aaafl 0589 R (Assessee) : (Revenue) & आयकर अपील सं./I.T.A. No. 4495/Mum/2013 ("नधा"रण वष" / Assessment Year: 2009-10) बनाम/ Addl. Cit, Range 12(3), Lake View Developers Mumbai Mumbai-400 021 Vs. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aaafl 0589 R (Revenue) (Assessee) : & आयकर अपील सं./I.T.A. No. 4496/Mum/2013 ("नधा"रण वष" / Assessment Year: 2009-10) Addl. Cit, Range 12(3), Omega Associates, बनाम/ Mumbai 514, Dalamal Tower, 211-F.P.J. Marg, Nariman Point, Vs. Mumbai-400 021 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aaafl 0589 R (Revenue) : (Assessee) : Shri Chetan Karia Revenue By Assessee By : Shri R. P. Rastogi सुनवाई क" तार"ख / : 03.5.2016 Date Of Hearing घोषणा क" तार"ख / : 28.7.2016 Date Of Pronouncement

For Appellant: Shri R. P. Rastogi

Section 143(3)Section 22

…y the ld.CIT(A) is on the ground of it being incurred by the assessee in the 7 ITA Nos. 3409, 4495 &4496/Mum/2013 (A.Y. 2009-10) Lake View Developers & Omega Associates course of its business, following the decision in Mukti Properties (P) Ltd. vs. CIT [2012] 344 ITR 177 (Cal), relied upon by the assessee. The Revenue relies on the decision in East India Housing & Land Development Trust Ltd. (supra) and Karanpura Development Co. Ltd. (supra), while the assessee does on the decisions in Karanpura Development Co. Ltd. (supra); Cocanada Radhaswami Bank Ltd. (supra); Rajasthan State Warehousing Corporation (supra); a…