Prestige Estate Projects Ltd. v. Deputy Commissioner of Income-tax Central Circle-1(1) Bangalore

129 ITD 342Income Tax Appellate Tribunal2011#18941 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2018 to 2023.

Judgments citing Prestige Estate Projects Ltd. v. Deputy Commissioner of Income-tax Central Circle-1(1) Bangalore

M/S. Corporate Leisure & Property Development Pvt. Ltd., Bengaluru vs. DCIT, Central Circle-2(1)(1), Bengaluru

In the result, the appeal fails and is hereby dismissed

ITA 1053/BANG/2022[2013-14]Status: DisposedITAT Bangalore27 Feb 2023AY 2013-14

Bench: Shri Chandra Poojari & Shri George George K.Assessment Year: 2013-14

For Appellant: Shri Prashanth G.S., A.RFor Respondent: Shri Sankarganesh K., D.R

…being made by the assessee regarding recognition of revenue on registration of conveyance deed was discussed by the Bangalore Bench of ITAT in the case of Prestige Estate Projects Ltd. Vs. Deputy Commissioner of Income-tax Central Circle-1(1) Bangalore (2011) 129 ITD 342 (Bang.) wherein held as under: M/s. Corporate Leisure & Property Development Pvt. Ltd., Bangalore Page 13 of 32 "9.3 However, as rightly highlighted by the Assessing Officer in his impugned order which is in dispute, the assessee enters into two agreements with the prospective buyers of either an apartment or a commercial complex or an office s…

M/S. Haathee Ventures, Vadodara vs. Income Tax Officer, Ward-3(1)(1), Vadodara

In the result, ground number 3 of the assessee’s appeal is allowed

ITA 1424/AHD/2017[2012-13]Status: DisposedITAT Ahmedabad15 Dec 2022AY 2012-13

Bench: The Hearing Of The Appeal.”

For Appellant: Shri S.N. Soparkar, Sr. A.RFor Respondent: Shri Atul Pandey, Sr. D.R

Section 143(3)

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member Assessment Year 2012-13 M/s. Haathee Ventures ITO, Ivory Gardens, Sayajipura, Ward-3(1)(1), Ajwa Road, Off National Vs Vadodara Highway No. 8, Vadodara (Respondent) PAN: AAGFH0459Q (Appellant) Assessee by: Shri S.N. Soparkar, Sr. A.R. Revenue by: Shri Atul Pandey, Sr. D.R. Date of hearing : 17-10-2022 Date of pronouncement : 15-12-2022 आदेश/ORDER PER : SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER:- This is an appeal filed by the assessee against the order of the l…

Shankala Realotrs P.Ltd, Mumbai vs. ITO 8(2)(1), Mumbai

In the result, the appeals are allowed for statistical purposes

ITA 3827/MUM/2017[2009-10]Status: DisposedITAT Mumbai28 Aug 2019AY 2009-10

Bench: Shri Pawan Singh () & Shri N.K. Pradhan () Assessment Year: 2009-10 M/S Shankala Realtors Pvt. Income Tax Officer- Ltd. A/1, Swati Manor, Opp. Vs. 8(2)(1), Mumbai. Shivaji Mandir, Dadar (West), Mumbai-400028. Pan No. Aaccs5344Q Appellant Respondent Assessment Year: 2010-11 M/S Shankala Realtors Pvt. Income Tax Officer- Ltd. A/1, Swati Manor, Opp. Vs. 7(2)(3),Mumbai. Shivaji Mandir, Dadar (West), Mumbai-400028. Pan No. Aaccs5344Q Appellant Respondent Assessment Year: 2011-12 M/S Shankala Realtors Pvt. Addl. Cit-7(2), Mumbai. Ltd. A/1, Swati Manor, Opp. Vs. Shivaji Mandir, Dadar (West), Mumbai-400028. Pan No. Aaccs5344Q Appellant Respondent

For Appellant: Mr. Anil Sathe, ARFor Respondent: Mr.Maurya Pratap, DR

Section 143Section 143(3)Section 2(47)

…ontra, the Ld. Departmental Representative (DR) relies on the decision in ACIT v. Paras Build Call (P.) Ltd. (2015) 57 taxmann.com 112 (Delhi-Trib), ACIT v. Alcon Developers (2015) 54 taxamnn.com 54 (Panaji- Trib), Prestige Estate Projects Ltd. v. DCIT (2011) 129 ITD 342 (Bangalore) and Ace Real Estate & Developers v. ACIT (2018) 100 taxmann.com 228 (Bombay). Relying on the above decisions, the Ld. DR supports the order passed by the Ld. CIT(A). 7. We have heard the rival submissions and perused the relevant materials on record. The reasons for our decisions are given below. We begin with the decisions relied on…

M/S Ashoka Hi-Tech Builders P. Ltd., Indore vs. The DCIT (Central)-1, Indore

In the result Ground No.1 and 2 of the assessee’s appeal for A

ITA 686/IND/2016[2013-14]Status: DisposedITAT Indore03 Aug 2018AY 2013-14

Bench: Shri Kul Bharat & Shri Manish Borad

Section 132Section 143(3)Section 145Section 153A

…ai-Trib) ii) ACIT vs. Ashoka Hi-Tech Builders Pvt.Ltd ITA No.121/Ind/2016 &686/Ind/2016 Alcon Develpoers (2015) 54 Taxmann.com 54 (Panaji-Trib) iii) ACIT vs. Paras Build call Pvt. Ltd. (2015) 57 Taxmann.com 112 (Delhi- Trib) iv) Prestige States Project Ltd. 129 ITD 342 (Banglore-Trib) 4.12 M/s JSM Devcon Pvt. Ltd has recognized revenue of Rs. 35,47,19,797/- in the F.Y. 2011- 12 and Rs. 26,96,23,914/- in the F.Y. 2012-13 which represents 68 of the revenue of the project and the Assessing Officer has worked out the appellant's share to Rs. 16,69,26,963/- for. F.Y. 2011-12 and Rs, 12,68,81,842/- for F.Y. 2012-13.…