Radhe Developers & Ors. v. ITO & Ors.

113 TTJ 300Income Tax Appellate Tribunal2008#16502 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2019.

Judgments citing Radhe Developers & Ors. v. ITO & Ors.

M/S. Pratham Developers, Vadodara vs. The Dy. Commissioner of Income Tax, Central Circle-1(2), Baroda

ITA 3086/AHD/2016[2010-11]Status: DisposedITAT Ahmedabad30 Apr 2019AY 2010-11
For Appellant: Shri Milind Mehta, A.RFor Respondent: Shri H.V. Gurjar, CIT-D.R
Section 143(2)Section 801Section 80I

…ad in ITA No.2183/Ahd/2010 & ITA No. 3300/Ahd/2009 for A.Ys. 2006-07 & 2007-08. From the order of the Hon'ble ITAT, Ahmedabad, I find that they have followed the decision of Hon'ble Co-ordinate Bench in the case of Radhe Developers & Ors. V. ITO & Ors. (2008) 113 TTJ 300 (Ahd.) and dismissed the revenue's appeal. However, subsequent to the decision of ITAT, Ahmedabad in the case of Radhe Developers & Ors. (supra), I.T.A Nos.2000/Ahd/2014 1533,2673,2769/Ahd/2015,3086/Ahd/2016,283/Ahd/2017,2192&CO158/Ahd/2015 Page 11 ACIT vs. M/s. Pratham Developers Hon'ble High Court of Gujarat in the case of CIT-1 V. Moon Star…

The ACIT, Circle-2(2), Baroda vs. M/S. Pratham Developers, Baroda

ITA 2000/AHD/2014[2010-11]Status: DisposedITAT Ahmedabad30 Apr 2019AY 2010-11
For Appellant: Shri Milind Mehta, A.RFor Respondent: Shri H.V. Gurjar, CIT-D.R
Section 143(2)Section 801Section 80I

…ad in ITA No.2183/Ahd/2010 & ITA No. 3300/Ahd/2009 for A.Ys. 2006-07 & 2007-08. From the order of the Hon'ble ITAT, Ahmedabad, I find that they have followed the decision of Hon'ble Co-ordinate Bench in the case of Radhe Developers & Ors. V. ITO & Ors. (2008) 113 TTJ 300 (Ahd.) and dismissed the revenue's appeal. However, subsequent to the decision of ITAT, Ahmedabad in the case of Radhe Developers & Ors. (supra), I.T.A Nos.2000/Ahd/2014 1533,2673,2769/Ahd/2015,3086/Ahd/2016,283/Ahd/2017,2192&CO158/Ahd/2015 Page 11 ACIT vs. M/s. Pratham Developers Hon'ble High Court of Gujarat in the case of CIT-1 V. Moon Star…

Unique Star Developers, Mumbai vs. DCIT CC 47, Mumbai

In the result, the appeal of the assessee is allowed

ITA 1077/MUM/2014[2008-09]Status: DisposedITAT Mumbai11 May 2017AY 2008-09

Bench: Shri D.T.Garasia, Jm & Shri Rajesh Kumar, Am

For Appellant: Shri Sashi Tulsiyan
Section 153ASection 80I

…ons are project centric and not assessee centric. This issue has been settled by the various judicial authorities. Reliance for this proposition is placed on the decision of Hon'ble ITAT Ahmedabad in the case of Radhe Developers and Others v/s ITO reported at 113 TTJ 300(Ahm) (Page No. 296-311 of the Paper Book). 16. We have heard the rival contentions and perused the materials on records including the impugned orders including the case laws relied upon by the parties. As per the provisions of section 80IB (10) of the Act, certain conditions are to be fulfilled in order to claim benefit under this section in re…

I.T.O. WD.3(2), Thane vs. S.B. Developers, Thane

ITA 2857/MUM/2012[2005-06]Status: DisposedITAT Mumbai12 Aug 2016AY 2005-06
For Appellant: Dr. Sunil Pathak & Shri Subodh RatnaparakhiFor Respondent: Shri Manjunatha Swamy -CIT-DR
Section 254(1)Section 80Section 80I

…8605/10;2857&2858/M/12;C.O.146/12 & 90/13-SB Developers आयकर अपीलीय अिधकरण ,मुंबई ” ई“ खंडपीठ Income-tax Appellate Tribunal -“E”Bench Mumbai सव"ी सव"ी राजे"" राजे"",लेखा लेखा सद"य सद"य एवं एवं सी सी .एन एन ."साद "साद,"याियक "याियक सद"य सद"य सव"ी सव"ी राजे"" राजे"" लेखा लेखा सद"य सद"य एवं एवं सी सी एन एन "साद "साद "याियक "याियक सद"य सद"य Before S/Shri Rajendra,Accountant Member and C.N. Prasad,Judicial Member आयकर अपील आयकर अपील संसंसंसं/.ITA/2857/Mum/2012,िनधा"रण िनधा"रण वष" वष" / Assessment Years: 2005-06 आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" आयकर अपील आयकर अपील संसंसंसं/.ITA/8605/Mum/2010,िनधा"रण िनध…

ACIT Cir 3, Thane vs. S.B. Developers, Thane

ITA 8605/MUM/2010[2007-08]Status: DisposedITAT Mumbai12 Aug 2016AY 2007-08
For Appellant: Dr. Sunil Pathak & Shri Subodh RatnaparakhiFor Respondent: Shri Manjunatha Swamy -CIT-DR
Section 254(1)Section 80Section 80I

…8605/10;2857&2858/M/12;C.O.146/12 & 90/13-SB Developers आयकर अपीलीय अिधकरण ,मुंबई ” ई“ खंडपीठ Income-tax Appellate Tribunal -“E”Bench Mumbai सव"ी सव"ी राजे"" राजे"",लेखा लेखा सद"य सद"य एवं एवं सी सी .एन एन ."साद "साद,"याियक "याियक सद"य सद"य सव"ी सव"ी राजे"" राजे"" लेखा लेखा सद"य सद"य एवं एवं सी सी एन एन "साद "साद "याियक "याियक सद"य सद"य Before S/Shri Rajendra,Accountant Member and C.N. Prasad,Judicial Member आयकर अपील आयकर अपील संसंसंसं/.ITA/2857/Mum/2012,िनधा"रण िनधा"रण वष" वष" / Assessment Years: 2005-06 आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" आयकर अपील आयकर अपील संसंसंसं/.ITA/8605/Mum/2010,िनधा"रण िनध…

Radhe Developers & Ors. v. ITO & Ors. (113 TTJ 300) — Cited in 5 Judgments | BharatTax