Nimriti Construction v. DCIT

DCIT, New Delhi vs. M/S. Padmini Infrastructure Development India Ltd., New Delhi

In the result, the appeals of the department are dismissed

Bench: Sh. N. K. Saini, Am & Sh. Kuldip Singh, Jm Ita No. 3807/Del/2015 : Asstt. Year : 2002-03 Ita No. 3809/Del/2015 : Asstt. Year : 2004-05 Ita No. 3810/Del/2015 : Asstt. Year : 2005-06

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’, NEW DELHI Before Sh. N. K. Saini, AM and Sh. Kuldip Singh, JM ITA No. 3807/Del/2015 : Asstt. Year : 2002-03 ITA No. 3809/Del/2015 : Asstt. Year : 2004-05 ITA No. 3810/Del/2015 : Asstt. Year : 2005-06 ITA No. 3811/Del/2015 : Asstt. Year : 2007-08 DCIT, Vs M/s Padmini Infrastructure Circle-19(2), Development India Ltd., LG-1 & New Delhi R-23, Nehru Place, New Delhi-110019 (APPELLANT) (RESPONDENT) PAN No. AAACP3561G Assessee by : None Revenue by : Smt. Shefali Swaroop, CIT DR Date of Hearing : 20.06.2018 Date of Pronouncement : 20.06.2018 ORDER Per N. K. Sai…

DCIT, New Delhi vs. M/S. Padmini Infrastructure Development India Ltd., New Delhi

In the result, the appeals of the department are dismissed

Bench: Sh. N. K. Saini, Am & Sh. Kuldip Singh, Jm Ita No. 3807/Del/2015 : Asstt. Year : 2002-03 Ita No. 3809/Del/2015 : Asstt. Year : 2004-05 Ita No. 3810/Del/2015 : Asstt. Year : 2005-06

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’, NEW DELHI Before Sh. N. K. Saini, AM and Sh. Kuldip Singh, JM ITA No. 3807/Del/2015 : Asstt. Year : 2002-03 ITA No. 3809/Del/2015 : Asstt. Year : 2004-05 ITA No. 3810/Del/2015 : Asstt. Year : 2005-06 ITA No. 3811/Del/2015 : Asstt. Year : 2007-08 DCIT, Vs M/s Padmini Infrastructure Circle-19(2), Development India Ltd., LG-1 & New Delhi R-23, Nehru Place, New Delhi-110019 (APPELLANT) (RESPONDENT) PAN No. AAACP3561G Assessee by : None Revenue by : Smt. Shefali Swaroop, CIT DR Date of Hearing : 20.06.2018 Date of Pronouncement : 20.06.2018 ORDER Per N. K. Sai…

DCIT, New Delhi vs. M/S. Padmini Infrastructure Development India Ltd., New Delhi

In the result, the appeals of the department are dismissed

Bench: Sh. N. K. Saini, Am & Sh. Kuldip Singh, Jm Ita No. 3807/Del/2015 : Asstt. Year : 2002-03 Ita No. 3809/Del/2015 : Asstt. Year : 2004-05 Ita No. 3810/Del/2015 : Asstt. Year : 2005-06

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’, NEW DELHI Before Sh. N. K. Saini, AM and Sh. Kuldip Singh, JM ITA No. 3807/Del/2015 : Asstt. Year : 2002-03 ITA No. 3809/Del/2015 : Asstt. Year : 2004-05 ITA No. 3810/Del/2015 : Asstt. Year : 2005-06 ITA No. 3811/Del/2015 : Asstt. Year : 2007-08 DCIT, Vs M/s Padmini Infrastructure Circle-19(2), Development India Ltd., LG-1 & New Delhi R-23, Nehru Place, New Delhi-110019 (APPELLANT) (RESPONDENT) PAN No. AAACP3561G Assessee by : None Revenue by : Smt. Shefali Swaroop, CIT DR Date of Hearing : 20.06.2018 Date of Pronouncement : 20.06.2018 ORDER Per N. K. Sai…

DCIT, New Delhi vs. M/S. Padmini Infrastructure Development India Ltd., New Delhi

In the result, the appeals of the department are dismissed

Bench: Sh. N. K. Saini, Am & Sh. Kuldip Singh, Jm Ita No. 3807/Del/2015 : Asstt. Year : 2002-03 Ita No. 3809/Del/2015 : Asstt. Year : 2004-05 Ita No. 3810/Del/2015 : Asstt. Year : 2005-06

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’, NEW DELHI Before Sh. N. K. Saini, AM and Sh. Kuldip Singh, JM ITA No. 3807/Del/2015 : Asstt. Year : 2002-03 ITA No. 3809/Del/2015 : Asstt. Year : 2004-05 ITA No. 3810/Del/2015 : Asstt. Year : 2005-06 ITA No. 3811/Del/2015 : Asstt. Year : 2007-08 DCIT, Vs M/s Padmini Infrastructure Circle-19(2), Development India Ltd., LG-1 & New Delhi R-23, Nehru Place, New Delhi-110019 (APPELLANT) (RESPONDENT) PAN No. AAACP3561G Assessee by : None Revenue by : Smt. Shefali Swaroop, CIT DR Date of Hearing : 20.06.2018 Date of Pronouncement : 20.06.2018 ORDER Per N. K. Sai…

ACIT, New Delhi vs. M/S. Padmini Infrastructure (P) Ltd., New Delhi

The appeal of the Department is dismissed

Bench: Shri Sudhanshu Srivastava & Shri Prashant Maharishiay: 2006-07

…006-07 Authority prior to 01/10/1998 cannot be taken as commencement of development and construction activities. The Ld. Authorised Representative placed reliance on the order of the ITAT Pune Bench in the case of Nimriti Construction versus DCIT reported in 95 TTJ 1117. Reliance was also placed in the case of Shipra Estates Ltd reported in 35 SOT 256 wherein ITAT Delhi had allowed relief to the assessee on similar facts. 4.1 On the second issue, i.e. the dispute regarding the built up area, the Ld. Authorised Representative submitted that the built up area was less than 1000 ft.² as per the sales deeds. It was…

CIT vs. Ansal Housing & Construction Ltd

In the result all the three appeals filed by the Revenue are dismissed with no order as to costs

…efore 01.10.98. The same were rejected and time and again modifications in plans were proposed by the authority. The approval of building plan was after 01.10.98 except for 26 houses in Avantika Aakriti project. - In the case of Nirmiti Construction v. DCIT: 95 TTJ 1117 (Pune), that merely because some expenses like cleaning of land or Puja expenses, etc. after purchase of land, were incurred before The building plan were sanctioned by the relevant municipal authority after the date. The Tribunal held it could not be said that the assessee had commenced construction before 01.10.98 to deny deduction under sectio…