How many judgments cite Pr.CIT v. Khyati Realtors (P) Ltd.?

90 judgments on BharatTax cite Pr.CIT v. Khyati Realtors (P) Ltd. (141 Taxmann.com 461), spanning 2023 to 2026.

Which sections of the Income Tax Act does Pr.CIT v. Khyati Realtors (P) Ltd. come up under?

It is most often cited in judgments turning on Section 37(1), Section 143(1), Section 36(1)(va), Section 1961, Section 143(3), Section 2(24)(x).

Pr.CIT v. Khyati Realtors (P) Ltd.

141 Taxmann.com 461Supreme Court of India2022#1263 most cited

What is Pr.CIT v. Khyati Realtors (P) Ltd. authority for?

An advance payment made by an assessee, engaged in real estate and financing, to a developer for booking commercial space is not deductible as a business expenditure if the assessee fails to prove that the payment was incurred in the ordinary course of its business operations.

judgments rely on this decision, according to BharatTax’s citation analysis of 366,418 Indian tax judgments — from 2023 to 2026.

Also referred to as

Khyati Realtors · Pr.CIT v. Khyati Realtors (P) Ltd. · Section 37(1) · business expenditure · ordinary course of business · advance payment to developer · deductibility of loss · revenue expenditure · capital expenditure · real estate business · proof of business nexus · Income-tax Act 1961

Sections most often in play

Section 37(1)Section 143(1)Section 36(1)(va)Section 1961 Section 143(3)Section 2(24)(x)Section 143(1)(a)Section 234B

Read the full judgment

Issues it is cited on

section 41(4)section 36(2)(v)section 31(3)section 28(1)section 36(1)(v)section 197a(1a)section 36(2)section 90a section 32(2)preliminary expenses section 31(1)unexplained jewellery

Judgments citing Pr.CIT v. Khyati Realtors (P) Ltd.

Dinesh Industrial Corporation, Gautam Buddha Nagar vs. ITO, Ward-5(1)(1), Gautam Buddha Nagar

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 45/DEL/2023[2018-19]Status: DisposedITAT Delhi20 Jun 2023AY 2018-19

Bench: Shri Chandra Mohan Garg & Shri Pradip Kumar Kedia

For Appellant: Shri Ramanand Roy, AdvFor Respondent: Shri N.K. Bansal, Sr. DR

Section 143(1)Section 143(1)(a)Section 154Section 2(24)(x)Section 36Section 36(1)(va)Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “B” DELHI BEFORE SHRI CHANDRA MOHAN GARG, JUDICIAL MEMBER & SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER I.T.A. No.45/DEL/2023 Assessment Year 2018-19 Dinesh Industrial Corporation, Vs. DCIT, CPC-Banglore, C-33, Sector 9, Income Tax Officer, Gautam Buddha Nagar, Ward 5(1)(1), Uttar Pradesh. Gautam Buddha Nagar, Uttar Pradesh. TAN/PAN: AAFFC9282M (Appellant) (Respondent) Appellant by: Shri Ramanand Roy, Adv. Respondent by: Shri N.K. Bansal, Sr. DR Date of hearing: 20 06 2023 Date of pronouncement: 20 06 2023 O R D E R PER PRADIP KUMAR KEDIA, A.M.: The captioned…

Bimla Thakur, Delhi vs. DCIT, Circle 43(1), New Delhi

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 2963/DEL/2022[2020-21]Status: DisposedITAT Delhi20 Jun 2023AY 2020-21

Bench: Shri Chandra Mohan Garg & Shri Pradip Kumar Kediai.T.A. No.2963/Del/2022 Assessment Year 2020-21

For Appellant: Shri P.P. Singh, AdvFor Respondent: Shri N.K. Bansal, Sr. DR

Section 139(1)Section 143(1)Section 143(1)(a)Section 2(24)(x)Section 36Section 36(1)(va)Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “B” DELHI BEFORE SHRI CHANDRA MOHAN GARG, JUDICIAL MEMBER & SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER I.T.A. No.2963/DEL/2022 Assessment Year 2020-21 Bimla Thakur, Vs. DCI|T, House No. 19C, Gali No. 3, Circle-43(1), Main Sagar Pur, New Delhi-110046. New Delhi. TAN/PAN: AFKPT3673H (Appellant) (Respondent) Appellant by: Shri P.P. Singh, Adv. Respondent by: Shri N.K. Bansal, Sr. DR Date of hearing: 20 06 2023 Date of pronouncement: 20 06 2023 O R D E R PER PRADIP KUMAR KEDIA, A.M.: The captioned appeal has been filed by the assessee against the order of the Ld…

Gopi Mani Kuttan, Faridabad vs. DCIT, Circle-1, Faridabad

In the result, the appeal of the assessee is dismissed

ITA 92/DEL/2023[2018-19]Status: DisposedITAT Delhi19 Jun 2023AY 2018-19

Bench: Shri Chandra Mohan Garg & Shri Pradip Kumar Kedia

For Appellant: Shri Atul Agarwal, CAFor Respondent: Shri N.K. Bansal, Sr. DR

Section 143(1)(a)Section 154Section 2(24)(x)Section 36Section 36(1)(va)Section 37(1)Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “B” DELHI BEFORE SHRI CHANDRA MOHAN GARG, JUDICIAL MEMBER & SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER I.T.A. No.92/DEL/2023 Assessment Year 2018-19 Gopi Mani Kuttan, Vs. DCIT, Faridabad. Circle-1, Faridabad. TAN/PAN: ANBPM5824E (Appellant) (Respondent) Appellant by: Shri Atul Agarwal, CA Respondent by: Shri N.K. Bansal, Sr. DR Date of hearing: 19 06 2023 Date of pronouncement: 19 06 2023 O R D E R PER PRADIP KUMAR KEDIA, A.M.: The captioned appeal has been filed by the assessee against the order of the Ld. Commissioner of Income Tax (Appeals), National Faceles…

Rajkumar Impex Private Limited, Chennai vs. PCIT - 4, Chenai

The appeal stand allowed in terms of our above order

ITA 631/CHNY/2022[2017-2018]Status: DisposedITAT Chennai16 Jun 2023AY 2017-2018

Bench: Hon’Ble Shri Mahavir Singh & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri B. Ramakrishnan (FCA) &For Respondent: Shri R. Mohan Reddy (CIT) – Ld.DR

Section 263

…आयकर अपीलीय अिधकरण ‘ए’ "ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI माननीय +ी महावीर िसंह, उपा12 एवं माननीय +ी मनोज कुमार अ6वाल ,लेखा सद9 के सम2। BEFORE HON’BLE SHRI MAHAVIR SINGH, VICE PRESIDENT AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं./ITA No.631/Chny/2022 (िनधाBरणवषB / Assessment Year: 2017-18) M/s. Rajkumar Impex Pvt. Limited PCIT बनाम/ 93/119, 4th floor, St. Mary’s Road, Chennai-4. Vs. Abhiramapuram,Chennai-600 018. "थायीलेखासं./जीआइआरसं./PAN/GIR No. AAACR-3577-J (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Assessee by : Shri B. Ramakrishnan (FCA) & Shri…

Sentinel Consultants P.Ltd, New Delhi vs. ACIT, Circle-22(2), New Delhi

In the result, both the captioned appeals of the assessee are allowed for statistical purposes

ITA 8/DEL/2023[23019-20]Status: DisposedITAT Delhi12 Jun 2023

Bench: Shri Chandra Mohan Garg & Shri Pradip Kumar Kedia

For Appellant: Shri Vijay Kumar Singla, CAFor Respondent: Shri S.L. Anuragi, Sr.DR

Section 143(1)Section 143(1)(a)Section 36(1)(va)Section 37(1)Section 40Section 43BSection 44A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G” DELHI BEFORE SHRI CHANDRA MOHAN GARG, JUDICIAL MEMBER & SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER I.T.As. No.7 & 8/DEL/2023 Assessment Years 2018-19 & 2019-20 Sentinel Consultants P. Ltd. Vs. ACIT 504 Ashok Bhawan Circle-22(2) 93 Nehru Place New Delhi New Delhi TAN/PAN: AAACS0396L (Appellant) (Respondent) Appellant by: Shri Vijay Kumar Singla, CA Respondent by: Shri S.L. Anuragi, Sr.DR Date of hearing: 01 06 2023 Date of pronouncement: 12 06 2023 O R D E R PER PRADIP KUMAR KEDIA, A.M.: The captioned appeals have been filed by the assessee against the se…

Sentinel Consultants P.Ltd, New Delhi vs. ACIT, Circle-22(2), New Delhi

In the result, both the captioned appeals of the assessee are allowed for statistical purposes

ITA 7/DEL/2023[2018-19]Status: DisposedITAT Delhi12 Jun 2023AY 2018-19

Bench: Shri Chandra Mohan Garg & Shri Pradip Kumar Kedia

For Appellant: Shri Vijay Kumar Singla, CAFor Respondent: Shri S.L. Anuragi, Sr.DR

Section 143(1)Section 143(1)(a)Section 36(1)(va)Section 37(1)Section 40Section 43BSection 44A

The Indian Steel & Wire Products Ltd., Kolkata vs. ITO, WD-3(2), Kolkata

In the result, appeal of the assessee for Assessment Year 2007-

ITA 1129/KOL/2016[2010-2011]Status: HeardITAT Kolkata21 Apr 2023AY 2010-2011

Bench: Shri Sonjoy Sarma, Hon’Ble & Shri Girish Agrawal, Hon’Ble

For Appellant: Shri Akshay Ringasia, C.AFor Respondent: Smt. Ranu Biswas, Addl. CIT, Sr. D/R

Section 250

…| आयकर अपील"य अ"धकरण "यायपीठ, कोलकाता | IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, KOLKATA BEFORE SHRI SONJOY SARMA, HON’BLE JUDICIAL MEMBER & SHRI GIRISH AGRAWAL, HON’BLE ACCOUNTANT MEMBER I.T.A. No. 1128/Kol/2016 Assessment Year: 2007-08 The Indian Steel & Wire Products Ltd. Income Tax Officer, Ward-3(2), 7, Red Cross Place V Kolkata Kolkata – 700001 s PAN: AAABCT1067C I.T.A. No. 1129/Kol/2016 Assessment Year: 2010-11 The Indian Steel & Wire Products Ltd. Deputy Commissioner of 7, Red Cross Place Income Tax, Circle-3, Kolkata V Kolkata – 700001 s PAN: AAABCT1067C अपीलाथ"/ (Appellant) "" यथ"/ (Respondent)…

The Indian Steel & Wire Products Ltd., Kolkata vs. ITO, WD-3(2), Kolkata

In the result, appeal of the assessee for Assessment Year 2007-

ITA 1128/KOL/2016[2007-08]Status: HeardITAT Kolkata21 Apr 2023AY 2007-08

Bench: Shri Sonjoy Sarma, Hon’Ble & Shri Girish Agrawal, Hon’Ble

For Appellant: Shri Akshay Ringasia, C.AFor Respondent: Smt. Ranu Biswas, Addl. CIT, Sr. D/R

Section 250

M/S. Titagarh Wagons Ltd., Kolkata vs. CIT, Ltu, Kolkata

In the result, appeal of the assessee is allowed

ITA 1168/KOL/2018[2013-14]Status: DisposedITAT Kolkata27 Mar 2023AY 2013-14

Bench: Shri Sajnay Garg & Shri Girish Agrawalassessment Year: 2013-14

For Appellant: Shri Siddharth Jhajharia, FCAFor Respondent: Shri Sudipta Guha, CIT, DR

Section 115JSection 143(3)Section 263Section 263(1)Section 36

…is due to irrecoverability of the same and as such is an allowable business loss. On a specific query by the Bench to the Ld. Counsel in respect of effect of recent decision by the Hon’ble Supreme Court in the case of PCIT Vs. Khyati Realtors Pvt. Ltd. (2022) 447 ITR 167 (SC), ld. Counsel made a detailed submission to demonstrate that it is distinguishable in the present set of facts for its applicability. He submitted that the said decision of the Hon’ble Supreme Court does not apply to the facts of the assessee in view of the following : 13 Titagarh Wagon Ltd., AY: 2013-14 “a) Advance given was for supply of…

Sunbeam Monochem P. Ltd., Mumbai vs. Pr. CIT (A)-8, Mumbai

In the result, the appeal of the assessee is partly allowed

ITA 624/MUM/2021[2015-16]Status: DisposedITAT Mumbai10 Mar 2023AY 2015-16

Bench: Shri Aby T. Varkey, Jm & Shri Om Prakash Kant, Am आयकर अपील सं/ I.T.A. No.624/Mum/2021 (निर्धारण वर्ा / Assessment Years: 2015-16) Sunbeam Monochem Pvt. बिधम/ Pcit-8 Ltd. Room No. 611, 6Th Floor, Vs. 201/B, Runwal & Omkar Aayakar Bhavan, Esquare, Opp Sion Maharshi Karve Road, Chunabhatti Signal, Eastern Mumbai-400020. Express Highway, Sion East, Mumbai-400022. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aabcs8172P (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Devendra Jain Revenue By: Shri Byomakesh Pradipta Kumar Panda (Dr) सुनवाई की तारीख / Date Of Hearing: 28/12/2022 घोषणा की तारीख /Date Of Pronouncement: 10/03/2023 आदेश / O R D E R Per Aby T. Varkey, Jm: This Appeal Preferred By The Assessee Is Against The Order Of The Ld. Principal Commissioner Of Income Tax-8 [Hereinafter Referred To As The “Pcit”], Mumbai Dated 26.02.2021 For Assessment Year 2015- 16 Passed Under Section 263 Of The Income Tax Act, 1961 (Hereinafter Referred To As “The Act”).

For Appellant: Shri Devendra JainFor Respondent: Shri Byomakesh Pradipta Kumar

Section 143(3)Section 263Section 36(1)(vii)

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND SHRI OM PRAKASH KANT, AM आयकर अपील सं/ I.T.A. No.624/Mum/2021 (निर्धारण वर्ा / Assessment Years: 2015-16) Sunbeam Monochem Pvt. बिधम/ PCIT-8 Ltd. Room No. 611, 6th Floor, Vs. 201/B, Runwal And Omkar Aayakar Bhavan, Esquare, Opp Sion Maharshi Karve Road, Chunabhatti Signal, Eastern Mumbai-400020. Express Highway, Sion East, Mumbai-400022. स्थधयी लेखध सं./जीआइआर सं./PAN/GIR No. : AABCS8172P (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee by: Shri Devendra Jain Revenue by: Shri Byomakesh Pradipta Kumar Panda (DR)…