Rahul Construction Company v. ITO

51 SOT 192Income Tax Appellate Tribunal#21021 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 350,364 Indian tax judgments — from 2016 to 2019.

Judgments citing Rahul Construction Company v. ITO

The DCIT, Circle-2(3), Surat vs. M/S. Srushti Corporation, Surat

In the result, the appeal of the Revenue for A

ITA 1856/AHD/2016[2012-13]Status: DisposedITAT Surat27 Aug 2019AY 2012-13

Bench: Shri H.S.Sidhu & Shri O.P.Meena

Section 133ASection 80HSection 80I

…Page 1 of 17 Srushti Corporation Vs. ITO, Ward-5(4), ACIT, Cent. Cir-2 & DCIT, Cir-2(3), Surat/A.Y. 2010-11, 2011-12 & 2012-13 IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH, SURAT BEFORE SHRI H.S.SIDHU, JUDICIAL MEMBER AND SHRI O.P.MEENA, ACCOUNTANT MEMBER I.T.A. No’s. 2575 & 2963/AHD/2014 & 1856/AHD/2016 Assessment Year: 2010-11, 2011-12 and 2012-13 The Income Tax Officer, Vs. M/s. Srushti Corporation, Ward-5(4), Surat 9 R.S.No.153, T.P. No.48, F.P. No.7, Assistant Commissioner of Swapna Srushti Residency, Jiyav Income Tax-2 &9 Surat. Budiya Road, H.No.8, Bhestan, Surat [PAN: AAOFM 1919 J] अपीलाथ" Appellant…

The ACIT, Central Circle-2, Surat vs. M/S. Srushti Corporation, Surat

In the result, the appeal of the Revenue for A

ITA 2963/AHD/2014[2011-12]Status: DisposedITAT Surat27 Aug 2019AY 2011-12

Bench: Shri H.S.Sidhu & Shri O.P.Meena

Section 133ASection 80HSection 80I

…Page 1 of 17 Srushti Corporation Vs. ITO, Ward-5(4), ACIT, Cent. Cir-2 & DCIT, Cir-2(3), Surat/A.Y. 2010-11, 2011-12 & 2012-13 IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH, SURAT BEFORE SHRI H.S.SIDHU, JUDICIAL MEMBER AND SHRI O.P.MEENA, ACCOUNTANT MEMBER I.T.A. No’s. 2575 & 2963/AHD/2014 & 1856/AHD/2016 Assessment Year: 2010-11, 2011-12 and 2012-13 The Income Tax Officer, Vs. M/s. Srushti Corporation, Ward-5(4), Surat 9 R.S.No.153, T.P. No.48, F.P. No.7, Assistant Commissioner of Swapna Srushti Residency, Jiyav Income Tax-2 &9 Surat. Budiya Road, H.No.8, Bhestan, Surat [PAN: AAOFM 1919 J] अपीलाथ" Appellant…

The ITO, Ward-5(4), Surat vs. M/S. Srushti Corporation, Surat

In the result, the appeal of the Revenue for A

ITA 2575/AHD/2014[2010-11]Status: DisposedITAT Surat27 Aug 2019AY 2010-11

Bench: Shri H.S.Sidhu & Shri O.P.Meena

Section 133ASection 80HSection 80I

…Page 1 of 17 Srushti Corporation Vs. ITO, Ward-5(4), ACIT, Cent. Cir-2 & DCIT, Cir-2(3), Surat/A.Y. 2010-11, 2011-12 & 2012-13 IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH, SURAT BEFORE SHRI H.S.SIDHU, JUDICIAL MEMBER AND SHRI O.P.MEENA, ACCOUNTANT MEMBER I.T.A. No’s. 2575 & 2963/AHD/2014 & 1856/AHD/2016 Assessment Year: 2010-11, 2011-12 and 2012-13 The Income Tax Officer, Vs. M/s. Srushti Corporation, Ward-5(4), Surat 9 R.S.No.153, T.P. No.48, F.P. No.7, Assistant Commissioner of Swapna Srushti Residency, Jiyav Income Tax-2 &9 Surat. Budiya Road, H.No.8, Bhestan, Surat [PAN: AAOFM 1919 J] अपीलाथ" Appellant…

Mahavir Enterprises, Navi Mumbai vs. Pr CIT 28, Navi Mumbai

In the result, appeal of the assessee is allowed as above

ITA 920/MUM/2016[2011-12]Status: DisposedITAT Mumbai28 Dec 2016AY 2011-12

Bench: Shri G.S.Pannu & Shri Amarjit Singhm/S. Mahavir Enterprises, The Emerald, 3Rd Floor, Plot No.195B, Sector -12. Vashi, Navi Mumbai 400703 Pan:Aakfm7869D ...... Appellant Vs. The Pr. Commissioner Of Income Tax -28, Tower No.6, 3Rd Floor, Room No.4, Vashi Rly. Station Complex, Vashi Navi Mumbai 400703 .... Respondent

For Appellant: S/Shri Sunil Pathak&For Respondent: Shri N.P.Singh
Section 143(3)Section 263Section 80Section 80I

…Trib) (ii) Siddhi Real Estate Developers vs. CIT(Central ), Pune., ITA NO.2630 to 2635/Mum/2012 dated 13/05/2014. (iii) DCIT vs. Magarpatta Township Development & Construction Co. 150 TTJ 590 (Pune) (iv) M/s. Rahul Construction C. Vs. ITO, Ward 3(1), Pune, 51 SOT 192 (Pune) 6 5.2 Coming to the factual matrix, Ld. Representative for the assessee explained that in so far as the commencement certificate for Buildings No.2 & 5 is concerned, the same has been issued by the Local authority on 08/02/2007, a copy of which has been placed in the Paper Book at page -14. It is pointed out that application for issue of…

Rahul Construction Company v. ITO (51 SOT 192) — Cited in 4 Judgments | BharatTax