Radha Devi Dalmia v. CIT

125 ITR 134High Court1980#2067 most cited

What is Radha Devi Dalmia v. CIT authority for?

When determining income from house property under Section 23, the Annual Letable Value (ALV) can be estimated by deeming 7% of the property's value as notional rent, particularly when actual rent or other clear basis for ALV is absent.

55

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2016 to 2024.

Also referred to as

Radha Devi Dalmia v. CIT · 125 ITR 134 · Section 23 · Section 23(1)(a) · Annual Letable Value · ALV estimation · notional rent · deemed rent · 7% of property value · income from house property · vacant property income · computation of ALV

Sections most often in play

Section 143(3)Section 147Section 148Section 22Section 23(1)(a)Section 24(a)Section 263

Issues it is cited on

section 23interestsection 14total incomebusiness

Judgments citing Radha Devi Dalmia v. CIT

Sinhgad Technical Education Society, Pune vs. Deputy Commissioner of Income-Tax

Accordingly, additional ground No.3 by the assessee is allowed

ITA 2075/PUN/2014[2007-08]Status: DisposedITAT Pune17 Oct 2018AY 2007-08

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am आयकर अपील सं. / Ita Nos. 2075 To 2077 & 2110/Pun/2014 "नधा"रण वष" / Assessment Years: 2007-08 To 2009-10 Sinhgad Technical Education Society, S. No. 44/1, Vadgaon ( Budruk), Off. Sinhagad Road, Pune-411 041. Pan : Aabts9900Q. …....अपीलाथ" / Appellant बनाम / V/S.

For Appellant: Shri S. N. DoshiFor Respondent: Shri Rajeev Kumar
Section 11Section 13(1)(d)Section 143(3)Section 153C

…e and without prejudice to the above ground the CIT (A) has erred in – a) Holding that The appellant has paid excessive and unreasonable rent for the property owned by Shri M.N Navale relying on the decision of Allahabad High Court in case of Radhabai Dalmiya 125 ITR 134 thereby appellant has contravened the provisions of section I3(1)(c). b) Rejecting the valid contention made alternatively that to the extent of alleged excess amount of rent that only shall disqualify the exemption and that there cannot be wholesale denial of exemption. 3. On the facts and in the circumstances of the case the CIT (A) has erred…

Sinhgad Technical Education Society, Pune vs. Assistant Commissioner of Income-Tax

Accordingly, additional ground No.3 by the assessee is allowed

ITA 2110/PUN/2014[2009-10]Status: DisposedITAT Pune17 Oct 2018AY 2009-10

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am आयकर अपील सं. / Ita Nos. 2075 To 2077 & 2110/Pun/2014 "नधा"रण वष" / Assessment Years: 2007-08 To 2009-10 Sinhgad Technical Education Society, S. No. 44/1, Vadgaon ( Budruk), Off. Sinhagad Road, Pune-411 041. Pan : Aabts9900Q. …....अपीलाथ" / Appellant बनाम / V/S.

For Appellant: Shri S. N. DoshiFor Respondent: Shri Rajeev Kumar
Section 11Section 13(1)(d)Section 143(3)Section 153C

…e and without prejudice to the above ground the CIT (A) has erred in – a) Holding that The appellant has paid excessive and unreasonable rent for the property owned by Shri M.N Navale relying on the decision of Allahabad High Court in case of Radhabai Dalmiya 125 ITR 134 thereby appellant has contravened the provisions of section I3(1)(c). b) Rejecting the valid contention made alternatively that to the extent of alleged excess amount of rent that only shall disqualify the exemption and that there cannot be wholesale denial of exemption. 3. On the facts and in the circumstances of the case the CIT (A) has erred…

Kajol Vishal Devgan, Mumbai vs. ACIT 16(1), Mumbai

In the result, assessee’s appeal is allowed for statistical purposes

ITA 1702/MUM/2017[2013-14]Status: DisposedITAT Mumbai12 Oct 2018AY 2013-14

Bench: Shri Saktijit Dey & Shri Ramit Kochar

For Appellant: Shri Ruturaj H. GurjarFor Respondent: Shri Manoj Kumar Singh
Section 23(1)(a)Section 23(1)(c)Section 24

…ted, no house property income should be computed in respect of the said property. However, the Assessing Officer did not find merit in the submissions of the assessee. Referring to the decision of the Hon'ble Allahabad High Court in Radha Devi Dalmia v/s CIT, 125 ITR 134 (All.), the Assessing Officer observed that ALV can be determined as a percentage of investment in the property. Accordingly, he estimated the ALV of the property at 8% of the book value shown at ` 2,24,52,808, and accordingly, determined the gross annual value of the property at ` 17,96,225. After allowing deduction under section 24(a) of the In…

Asst CIT 16(2), Mumbai vs. Iqbal M Chagla, Mumbai

In the result, the appeal by the Revenue is dismissed

ITA 5593/MUM/2015[2011-12]Status: DisposedITAT Mumbai17 Aug 2018AY 2011-12

Bench: Shri Shamim Yahya (Am) & Shri Ram Lal Negi (Jm) Assessment Year: 2011-12 The Asstt. Commissioner Of Shri Iqbal M. Chagla, Income-Tax-16(2), C Block, 3Rd Floor, Room No. 440, 4Th Floor, Pallonji Mansion, Aayakar Bhavan, M.K. Road, Vs. New Cuffe Parade, Colaba, Mumbai - 400020 Mumbai - 400005 Pan: Aabpc2830K (Appellant) (Respondent) Revenue By : Shri Chaudhary Arunkumar Singh (Dr) Assessee By : Ms. Aarti Sathe( Ar) Date Of Hearing: 17/08/2018 Date Of Pronouncement: 17/08/2018

For Appellant: Ms. Aarti Sathe( AR)For Respondent: Shri Chaudhary Arunkumar Singh (DR)
Section 143Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “I”, MUMBAI BEFORE SHRI SHAMIM YAHYA (AM) AND SHRI RAM LAL NEGI (JM) Assessment Year: 2011-12 The Asstt. Commissioner of Shri Iqbal M. Chagla, Income-tax-16(2), C Block, 3rd Floor, Room No. 440, 4th Floor, Pallonji Mansion, Aayakar Bhavan, M.K. Road, Vs. New Cuffe Parade, Colaba, Mumbai - 400020 Mumbai - 400005 PAN: AABPC2830K (Appellant) (Respondent) Revenue by : Shri Chaudhary Arunkumar Singh (DR) Assessee by : Ms. Aarti Sathe( AR) Date of Hearing: 17/08/2018 Date of Pronouncement: 17/08/2018 O R D E R PER RAM LAL NEGI, JM This appeal has been filed by the…

Vidya Education Investments Pvt. Ltd., New Delhi vs. ITO, New Delhi

In the result, appeal of assessee is partly allowed

ITA 6177/DEL/2014[2010-11]Status: DisposedITAT Delhi22 Jun 2018AY 2010-11

Bench: Shri Bhavnesh Saini & Shri L.P. Sahu

For Respondent: Shri Amit Jain, Sr. D.R

…value at Rs.3,47,74,073/-. The assessee has shown annual letting value at Rs.1.80 crores. Therefore, income was enhanced by Rs.1,67,74,073/-. Ld. CIT(A), in support of his findings relied upon decision in the case of Smt. Radha Devi Dalmia vs. CIT (1980) 125 ITR 134 (All.), Sakarlal Balabha vs. ITO (1975) 100 ITR 97 (Guj.) and EMTICI Engineering Ltd. vs. ACIT (1997) 58 TTJ 27 (Ahd.) Bench. 8. Learned Counsel for the Assessee reiterated the submissions made before the authorities below and submitted that A.O. while passing the assessment order accepted the annual letting value declared by assessee, but, d…

Priyanka Chopra, Mumbai vs. DCIT Cen Cir 3, Mumbai

In the result, this appeal by the Revenue stands allowed for statistical purpose

ITA 4601/MUM/2015[2011-12]Status: DisposedITAT Mumbai01 Jun 2018AY 2011-12

Bench: Shri Shamim Yahya, Am & Shri Sandeep Gosain, Jm आयकर अपील सं./I.T.A. No. 4601/Mum/2015 ("नधा"रण वष" / Assessment Year: 2011-12) Ms. Priyanka Chopra Dy. Cit, Central Circle – 3, बनाम/ 705, 706 & 806, Raj Classic, B-Wing, Mumbai Vs. Versova, Mumbai-400 061 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Acxpc 1741 R (Assessee) (Revenue) : & आयकर अपील सं./I.T.A. No. 4565/Mum/2015 ("नधा"रण वष" / Assessment Year: 2011-12) Dy. Cit, Central Circle – 3, Ms. Priyanka Chopra बनाम/ Mumbai 705, 706 & 806, Raj Classic, Vs. B-Wing, Versova, Mumbai-400 061 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Acxpc 1741 R (Revenue) : (Assessee) आयकर अपील सं./I.T.A. No. 4569/Mum/2015 ("नधा"रण वष" / Assessment Year: 2011-12) Dy. Cit, Central Circle – 3, Mrs. Madhu Ashok Chopra बनाम/ Room No. 905, Old Cgo Building 705, 706 & 806, Raj Classic, Annex, M. K. Road, B-Wing, Versova, Mumbai-400 061 Vs. Mumbai-400 020 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Acepc 5502 F (Revenue) : (Assessee) : Shri Naresh Kumar Assessee By : Shri B. Srinivas Revenue By सुनवाई क" तार"ख / : 15.03.2018 Date Of Hearing घोषणा क" तार"ख / : 01.06.2018 Date Of Pronouncement आदेश / O R D E R Per Shamim Yahya, A. M.: These Are Appeals Relating To Two Different Assessee’S. Since The Issues Are Common & Connected & The Appeals Were Heard Together These Are Being Consolidated

For Appellant: Shri B. Srinivas

…alculated such notional rent @ 7% of Rs.2,00,00,000/-, being cost of the flat. It is submitted that the Hon'ble Commissioner of Income Tax (Appeal) ad Ld AO while determining the notional rent has erred in relying in the case of Smt. Radhadevi Dalmiya Vs. CIT 125 ITR 134 wherein hon'ble ITAT had adjudged that fair return of about 7% on the investment in properties can be taken into account for determining Annual ratable value. It is further submitted that consequential to the above act of determining the notional rent, Hon'ble Commissioner of Income Tax (Appeal) erred in confirming the action Ld. AO who erred in…

S.P. Corporation, Mumbai vs. A.C.I.T. RG. 11(1), Mumbai

In the result, appeal of the assessee for the Assessment Years

ITA 6298/MUM/2012[2009-10]Status: DisposedITAT Mumbai16 May 2018AY 2009-10

Bench: Shri G.S. Pannu, Hon'Ble & Shri C.N. Prasad, Hon'Ble

For Appellant: Shri Perci PardiwalaFor Respondent: Shri V. Justin
Section 143(3)

…eal the Ld.CIT(A) sustained the action of the Assessing Officer in adopting 10% of the original cost of acquisition as ALV of the property. While sustaining the ALV adopted by the Assessing Officer the Ld.CIT(A) observed that in the case of Radhadevi Dalmiya [125 ITR 134 (All)], the Hon’ble Allahabad High Court upheld the Tribunal’s view that 5 ITA.No. 1865 & 1464 /MUM/2009 ITA.No. 2594 TO 2596, 6857 & 2747/MUM/2011 ITA.No. 6298 & 2626/MUM/2012 M/s. S.P. Corporation 7% on investment can be adopted as fair rent and therefore this method is judicially tested and the percentage of investment on a reasonable basis co…

S.P. Corporation, Mumbai vs. A.C.I.T.RG.11(1), Mumbai

In the result, appeal of the assessee for the Assessment Years

ITA 2626/MUM/2012[2008-09]Status: DisposedITAT Mumbai16 May 2018AY 2008-09

Bench: Shri G.S. Pannu, Hon'Ble & Shri C.N. Prasad, Hon'Ble

For Appellant: Shri Perci PardiwalaFor Respondent: Shri V. Justin
Section 143(3)

…eal the Ld.CIT(A) sustained the action of the Assessing Officer in adopting 10% of the original cost of acquisition as ALV of the property. While sustaining the ALV adopted by the Assessing Officer the Ld.CIT(A) observed that in the case of Radhadevi Dalmiya [125 ITR 134 (All)], the Hon’ble Allahabad High Court upheld the Tribunal’s view that 5 ITA.No. 1865 & 1464 /MUM/2009 ITA.No. 2594 TO 2596, 6857 & 2747/MUM/2011 ITA.No. 6298 & 2626/MUM/2012 M/s. S.P. Corporation 7% on investment can be adopted as fair rent and therefore this method is judicially tested and the percentage of investment on a reasonable basis co…

S.P. Corporation, Mumbai vs. Asst CIT RG 11(1), Mumbai

In the result, appeal of the assessee for the Assessment Years

ITA 6857/MUM/2011[2007-08]Status: DisposedITAT Mumbai16 May 2018AY 2007-08

Bench: Shri G.S. Pannu, Hon'Ble & Shri C.N. Prasad, Hon'Ble

For Appellant: Shri Perci PardiwalaFor Respondent: Shri V. Justin
Section 143(3)

…eal the Ld.CIT(A) sustained the action of the Assessing Officer in adopting 10% of the original cost of acquisition as ALV of the property. While sustaining the ALV adopted by the Assessing Officer the Ld.CIT(A) observed that in the case of Radhadevi Dalmiya [125 ITR 134 (All)], the Hon’ble Allahabad High Court upheld the Tribunal’s view that 5 ITA.No. 1865 & 1464 /MUM/2009 ITA.No. 2594 TO 2596, 6857 & 2747/MUM/2011 ITA.No. 6298 & 2626/MUM/2012 M/s. S.P. Corporation 7% on investment can be adopted as fair rent and therefore this method is judicially tested and the percentage of investment on a reasonable basis co…

ACIT 11(1), Mumbai vs. S.P. Corporation, Mumbai

In the result, appeal of the assessee for the Assessment Years

ITA 2747/MUM/2011[2004-05]Status: DisposedITAT Mumbai16 May 2018AY 2004-05

Bench: Shri G.S. Pannu, Hon'Ble & Shri C.N. Prasad, Hon'Ble

For Appellant: Shri Perci PardiwalaFor Respondent: Shri V. Justin
Section 143(3)

…eal the Ld.CIT(A) sustained the action of the Assessing Officer in adopting 10% of the original cost of acquisition as ALV of the property. While sustaining the ALV adopted by the Assessing Officer the Ld.CIT(A) observed that in the case of Radhadevi Dalmiya [125 ITR 134 (All)], the Hon’ble Allahabad High Court upheld the Tribunal’s view that 5 ITA.No. 1865 & 1464 /MUM/2009 ITA.No. 2594 TO 2596, 6857 & 2747/MUM/2011 ITA.No. 6298 & 2626/MUM/2012 M/s. S.P. Corporation 7% on investment can be adopted as fair rent and therefore this method is judicially tested and the percentage of investment on a reasonable basis co…

S.P Corporation, Mumbai vs. ACIT RG 11(1), Mumbai

In the result, appeal of the assessee for the Assessment Years

ITA 2596/MUM/2011[2006-07]Status: DisposedITAT Mumbai16 May 2018AY 2006-07

Bench: Shri G.S. Pannu, Hon'Ble & Shri C.N. Prasad, Hon'Ble

For Appellant: Shri Perci PardiwalaFor Respondent: Shri V. Justin
Section 143(3)

…eal the Ld.CIT(A) sustained the action of the Assessing Officer in adopting 10% of the original cost of acquisition as ALV of the property. While sustaining the ALV adopted by the Assessing Officer the Ld.CIT(A) observed that in the case of Radhadevi Dalmiya [125 ITR 134 (All)], the Hon’ble Allahabad High Court upheld the Tribunal’s view that 5 ITA.No. 1865 & 1464 /MUM/2009 ITA.No. 2594 TO 2596, 6857 & 2747/MUM/2011 ITA.No. 6298 & 2626/MUM/2012 M/s. S.P. Corporation 7% on investment can be adopted as fair rent and therefore this method is judicially tested and the percentage of investment on a reasonable basis co…

S.P Corporation, Mumbai vs. ACIT RG 11(1), Mumbai

In the result, appeal of the assessee for the Assessment Years

ITA 2595/MUM/2011[2004-05]Status: DisposedITAT Mumbai16 May 2018AY 2004-05

Bench: Shri G.S. Pannu, Hon'Ble & Shri C.N. Prasad, Hon'Ble

For Appellant: Shri Perci PardiwalaFor Respondent: Shri V. Justin
Section 143(3)

…eal the Ld.CIT(A) sustained the action of the Assessing Officer in adopting 10% of the original cost of acquisition as ALV of the property. While sustaining the ALV adopted by the Assessing Officer the Ld.CIT(A) observed that in the case of Radhadevi Dalmiya [125 ITR 134 (All)], the Hon’ble Allahabad High Court upheld the Tribunal’s view that 5 ITA.No. 1865 & 1464 /MUM/2009 ITA.No. 2594 TO 2596, 6857 & 2747/MUM/2011 ITA.No. 6298 & 2626/MUM/2012 M/s. S.P. Corporation 7% on investment can be adopted as fair rent and therefore this method is judicially tested and the percentage of investment on a reasonable basis co…

S.P Corporation, Mumbai vs. ACIT RG 11(1), Mumbai

In the result, appeal of the assessee for the Assessment Years

ITA 2594/MUM/2011[2003-04]Status: DisposedITAT Mumbai16 May 2018AY 2003-04

Bench: Shri G.S. Pannu, Hon'Ble & Shri C.N. Prasad, Hon'Ble

For Appellant: Shri Perci PardiwalaFor Respondent: Shri V. Justin
Section 143(3)

…eal the Ld.CIT(A) sustained the action of the Assessing Officer in adopting 10% of the original cost of acquisition as ALV of the property. While sustaining the ALV adopted by the Assessing Officer the Ld.CIT(A) observed that in the case of Radhadevi Dalmiya [125 ITR 134 (All)], the Hon’ble Allahabad High Court upheld the Tribunal’s view that 5 ITA.No. 1865 & 1464 /MUM/2009 ITA.No. 2594 TO 2596, 6857 & 2747/MUM/2011 ITA.No. 6298 & 2626/MUM/2012 M/s. S.P. Corporation 7% on investment can be adopted as fair rent and therefore this method is judicially tested and the percentage of investment on a reasonable basis co…

Deputy Commissioner of Income-Tax vs. Shri Shivaji Bhagwanrao Jadhav, Pune

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

ITA 681/PUN/2015[2009-10]Status: DisposedITAT Pune25 Apr 2018AY 2009-10

Bench: Shri D.Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर अपील सं. / Ita Nos. 680 To 682/Pun/2015 िनधा"रण वष" / Assessment Years : 2008-09 To 2010-11

For Appellant: Shri Kishor Phadke & Shri Vikas AgarwalFor Respondent: Shri Achal Sharma
Section 153A

…t facts include that the AO in the course of assessment proceedings that in the preceding A.Y. 2007-08, the annual let out value of vacant house properties were determined @7% of the investment value. Relying on the judgment of CIT Vs. Radhika Devi Dalmiya 125 ITR 134 (Allahabad High Court the AO estimated the annual let out value of the property at Rs.6,26,235/-. During the First Appellate Proceedings, the CIT(A) allowed the claim of the assessee and commented upon the judgment of CIT Vs. Radhika Devi Dalmiya that it is specific on its own facts and not applicable to the case of the assessee. 18. On hearing…

Shivaji Bhagwanrao Jadhav, Pune vs. Deputy Commissioner of Income-Tax

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

ITA 699/PUN/2015[2010-11]Status: DisposedITAT Pune25 Apr 2018AY 2010-11

Bench: Shri D.Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर अपील सं. / Ita Nos. 680 To 682/Pun/2015 िनधा"रण वष" / Assessment Years : 2008-09 To 2010-11

For Appellant: Shri Kishor Phadke & Shri Vikas AgarwalFor Respondent: Shri Achal Sharma
Section 153A

…t facts include that the AO in the course of assessment proceedings that in the preceding A.Y. 2007-08, the annual let out value of vacant house properties were determined @7% of the investment value. Relying on the judgment of CIT Vs. Radhika Devi Dalmiya 125 ITR 134 (Allahabad High Court the AO estimated the annual let out value of the property at Rs.6,26,235/-. During the First Appellate Proceedings, the CIT(A) allowed the claim of the assessee and commented upon the judgment of CIT Vs. Radhika Devi Dalmiya that it is specific on its own facts and not applicable to the case of the assessee. 18. On hearing…

Deputy Commissioner of Income-Tax vs. Shri Shivaji Bhagwanrao Jadhav, Pune

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

ITA 682/PUN/2015[2010-11]Status: DisposedITAT Pune25 Apr 2018AY 2010-11

Bench: Shri D.Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर अपील सं. / Ita Nos. 680 To 682/Pun/2015 िनधा"रण वष" / Assessment Years : 2008-09 To 2010-11

For Appellant: Shri Kishor Phadke & Shri Vikas AgarwalFor Respondent: Shri Achal Sharma
Section 153A

…t facts include that the AO in the course of assessment proceedings that in the preceding A.Y. 2007-08, the annual let out value of vacant house properties were determined @7% of the investment value. Relying on the judgment of CIT Vs. Radhika Devi Dalmiya 125 ITR 134 (Allahabad High Court the AO estimated the annual let out value of the property at Rs.6,26,235/-. During the First Appellate Proceedings, the CIT(A) allowed the claim of the assessee and commented upon the judgment of CIT Vs. Radhika Devi Dalmiya that it is specific on its own facts and not applicable to the case of the assessee. 18. On hearing…

Priyanka Chopra, Mumbai vs. DCIT Cen Cir 3, Mumbai

In the result, this appeal by the assessee stands partly allowed for statistical purpose

ITA 2771/MUM/2015[2010-11]Status: DisposedITAT Mumbai16 Jan 2018AY 2010-11

Bench: Shri Shamim Yahya, Am & Shri Sandeep Gosain, Jm आयकर अपील सं./I.T.A. No. 2771/Mum/2015 ("नधा"रण वष" / Assessment Year: 2010-11) Ms. Priyanka Chopra Dy. Cit, Central Circle-(3), 705, 706 & 806, Raj Classic, Room No. 905, Old Cgo Building बनाम/ B-Wing, Versova, Annex, M. K. Road, Vs. Mumbai-400 061 Mumbai-20 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Acxpc 1741 R (Appellant) : (Respondent) अपीलाथ" क" ओर से / Appellant By : Shri Rahul Raman ""यथ" क" ओर से/Respondent By : Shri Naresh Kumar & Shri Yogesh Joijode सुनवाई क" तार"ख / : 02.11.2017 Date Of Hearing घोषणा क" तार"ख / : 16.01.2018 Date Of Pronouncement आदेश / O R D E R Per Shamim Yahya, A. M.: This Appeal By The Assessee Is Directed Against The Order By The Commissioner Of Income Tax (Appeals) Dated 12.02.2015 & Pertains To The Assessment Year 2009- 10. 2. In This Case, Search & Seizure Action U/S. 132 Of The Act Was Conducted On 24.01.2011. The Assessee Is A Well Known Actress Of Indian Film Industries.

For Appellant: Shri Rahul RamanFor Respondent: Shri Naresh Kumar &
Section 132Section 28

…आयकर अपील"य अ"धकरण “एच” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SHRI SHAMIM YAHYA, AM AND SHRI SANDEEP GOSAIN, JM आयकर अपील सं./I.T.A. No. 2771/Mum/2015 ("नधा"रण वष" / Assessment Year: 2010-11) Ms. Priyanka Chopra Dy. CIT, Central Circle-(3), 705, 706 & 806, Raj Classic, Room No. 905, Old CGO Building बनाम/ B-Wing, Versova, Annex, M. K. Road, Vs. Mumbai-400 061 Mumbai-20 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. ACXPC 1741 R (Appellant) : (Respondent) अपीलाथ" क" ओर से / Appellant by : Shri Rahul Raman ""यथ" क" ओर से/Respondent by : Shri Naresh Kumar & Shri Yogesh Joijode सुनवा…

Priyanka Chopra, Mumbai vs. DCIT Cen Cir 3, Mumbai

In the result, this appeal by the assessee is partly allowed for statistical purpose

ITA 2769/MUM/2015[2008-09]Status: DisposedITAT Mumbai16 Jan 2018AY 2008-09

Bench: Shri Shamim Yahya, Am & Shri Sandeep Gosain, Jm आयकर अपील सं./I.T.A. No. 2769/Mum/2015 ("नधा"रण वष" / Assessment Year: 2008-09) Ms. Priyanka Chopra Dy. Cit, Central Circle-1(3), 705, 706 & 806, Raj Classic, Room No. 905, Old Cgo Building बनाम/ B-Wing, Versova, Annex, M. K. Road, Vs. Mumbai-400 061 Mumbai-20 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Acxpc 1741 R (Assessee) : (Revenue) आयकर अपील सं./I.T.A. No. 2524/Mum/2015 ("नधा"रण वष" / Assessment Year: 2008-09) बनाम/ Dy. Cit, Central Circle-1(3), Ms. Priyanka Chopra Mumbai-20 Mumbai-400 061 Vs. (Revenue) : (Assessee) : Shri Rahul Raman Assessee By Revenue By : Shri Naresh Kumar & Shri Yogesh Joijode सुनवाई क" तार"ख / : 02.11.2017 Date Of Hearing घोषणा क" तार"ख / : 16.01.2018 Date Of Pronouncement आदेश / O R D E R Per Shamim Yahya, A. M.: These Are Cross Appeals By The Assessee & The Revenue Arising Out Of The Order Of The Commissioner Of Income Tax (Appeals) Dated 12.02.2015 & Pertain To The Assessment Year 2008-09. Revenue’S Appeal (In Ita No. 2524/Mum/2015):

For Respondent: Shri Naresh Kumar &
Section 132Section 132(4)

…cannot be considered as commercial property. Therefore, the annual value of the above said properties has to be determined under the provisions of sec.23(l)(c) and charged under Income from House property. Relying on the case of Smt. Radhadevi Dalmiya Vs. CIT 125 ITR 134 the Tribunal had 'adjudged that a fair return of about 7% on the investment in properties can be taken into account for determining annual rateable value and shall be regarded as just and fair for determining the annual value of the above said properties. Therefore, the annual value of the above said properties is computed as under: S.No Flat No.…

DCIT Cen Cir 1(3), Mumbai vs. Priyanka Chopra, Mumbai

In the result, this appeal by the assessee is partly allowed for statistical purpose

ITA 2524/MUM/2015[2008-09]Status: DisposedITAT Mumbai16 Jan 2018AY 2008-09

Bench: Shri Shamim Yahya, Am & Shri Sandeep Gosain, Jm आयकर अपील सं./I.T.A. No. 2769/Mum/2015 ("नधा"रण वष" / Assessment Year: 2008-09) Ms. Priyanka Chopra Dy. Cit, Central Circle-1(3), 705, 706 & 806, Raj Classic, Room No. 905, Old Cgo Building बनाम/ B-Wing, Versova, Annex, M. K. Road, Vs. Mumbai-400 061 Mumbai-20 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Acxpc 1741 R (Assessee) : (Revenue) आयकर अपील सं./I.T.A. No. 2524/Mum/2015 ("नधा"रण वष" / Assessment Year: 2008-09) बनाम/ Dy. Cit, Central Circle-1(3), Ms. Priyanka Chopra Mumbai-20 Mumbai-400 061 Vs. (Revenue) : (Assessee) : Shri Rahul Raman Assessee By Revenue By : Shri Naresh Kumar & Shri Yogesh Joijode सुनवाई क" तार"ख / : 02.11.2017 Date Of Hearing घोषणा क" तार"ख / : 16.01.2018 Date Of Pronouncement आदेश / O R D E R Per Shamim Yahya, A. M.: These Are Cross Appeals By The Assessee & The Revenue Arising Out Of The Order Of The Commissioner Of Income Tax (Appeals) Dated 12.02.2015 & Pertain To The Assessment Year 2008-09. Revenue’S Appeal (In Ita No. 2524/Mum/2015):

For Respondent: Shri Naresh Kumar &
Section 132Section 132(4)

…cannot be considered as commercial property. Therefore, the annual value of the above said properties has to be determined under the provisions of sec.23(l)(c) and charged under Income from House property. Relying on the case of Smt. Radhadevi Dalmiya Vs. CIT 125 ITR 134 the Tribunal had 'adjudged that a fair return of about 7% on the investment in properties can be taken into account for determining annual rateable value and shall be regarded as just and fair for determining the annual value of the above said properties. Therefore, the annual value of the above said properties is computed as under: S.No Flat No.…

Suketu Shah, Mumbai vs. ITO 17(3)(4), Mumbai

In the result, this appeal by the assessee stands allowed for statistical purposes

ITA 4153/MUM/2017[2012-13]Status: DisposedITAT Mumbai01 Jan 2018AY 2012-13

Bench: Shri Shamim Yahyaआयकर अपील सं./I.T.A. No. 4153/Mum/2017 ("नधा"रण वष" / Assessment Year: 2012-13) Shri Suketu Shah Ito-17(3)(4), बनाम/ 401/402, Tulsiani Chambers, Aaykar Bhavan, M. K. Road, Free Press Journal Marg, Mumbai Vs. Nariman Point, Mumbai-400 021 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Afjps 7645 R (अपीलाथ" /Appellant) (""यथ" / Respondent) : अपीलाथ" क" ओर से / Appellant By : Shri Anant Pai ""यथ" क" ओर से/Respondent By : Ms. N. Hemalatha

For Appellant: Shri Anant PaiFor Respondent: Ms. N. Hemalatha
Section 22Section 23(1)(a)

…ITO vicinity or the rent received from the sub-tenants by the main tenant. Therefore, the annual letting value determined by the assessee is not acceptable. It has been hled by the Hon’ble Allahabad High Court in the case of Smt. Radhadevi Dalmia reported in 125 ITR 134 and by the Hon’ble Gujarat High Court decision in the case of Sakarlal Balabhai and also the Hon'ble Supreme Court in the case of Mrs. Sheila Kaushish Vs CIT 131 ITR 435 (SC) that a percentage on the investment, which could be treated as a reasonable return for working the standard rent. Further the Murnbai ITAT in the case of JTO vs. Chem Mech (…