Raj Dadarkar & Associates v. ACIT

394 ITR 592Supreme Court of India2017#1014 most cited

What is Raj Dadarkar & Associates v. ACIT authority for?

The object clause in a partnership deed is not determinative of the head under which rental income is to be assessed; income from letting out shops and stalls developed by the assessee may still be classified as 'Income from House Property' rather than 'Profits and Gains of Business'.

107

judgments rely on this decision, according to BharatTax’s citation analysis of 366,421 Indian tax judgments — from 2017 to 2026.

Also referred to as

Raj Dadarkar & Associates · SC · 2017 · rental income · income from house property · profits and gains of business · object clause · partnership deed · Section 24 Income Tax Act · head of income

Also reported as

81 Taxmann.com 193

Sections most often in play

Section 143(3)Section 24Section 115JBSection 14ASection 158A(1)Section 35DDASection 36(1)(vii)Section 36(1)(viii)
Read the full judgment

Issues it is cited on

depreciation on leased assetssection 2(26)section 36(2)(i)section 129(1)section 35ddasection 158asection 80ia(4)(iii)section 80iabsection 4asection 80ia(1)section 24(a)section 80ab

Judgments citing Raj Dadarkar & Associates v. ACIT

ITO Ward -26(1), New Delhi vs. Vg Properties Pvt. Ltd, New Delhi

In the result, the appeal of the Revenue is dismissed

ITA 4901/DEL/2019[2015-16]Status: DisposedITAT Delhi30 Jan 2023AY 2015-16

Bench: N.K. Billaiya & Ms. Astha Chandraasstt. Year: 2015-16

For Appellant: Shri Arun Kishor, CAFor Respondent: Shri Vivek Vardhan, Sr. DR
Section 143(1)Section 143(3)Section 80Section 801D

…ennai Properties and Investments Ltd. V. C1T [2015] 373 ITR 673 as facts are completely different and without appreciating the judgement given by the Hon’ble Apex Court in case of Raj Dadarkar & Associates v. Assistant Commissioner of Income Tax, CC-46 [2017] 394 ITR 592 (SC). 5. On the facts and circumstance of the case the Ld. CIT(A) erred in relying on the principal of consistency as the Hon’ble Delhi High Court in case of Krishak Bharati Cooperative Ltd. [2012] 23 taxman.com 265 (Delhi) has held that there cannot be a wild application of the principal of consistency after interpreting the judgement given by t…

ACIT, Circle-26(1), New Delhi vs. Vg Properties Pvt. Ltd, New Delhi

In the result, this appeal by Revenue is dismissed

ITA 4734/DEL/2019[2014-15]Status: DisposedITAT Delhi03 Nov 2022AY 2014-15
Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘F’: NEW DELHI BEFORE, SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER Asst. Commissioner of M/s VG Properties Pvt. Ltd. Income Tax 38, DDA Commercial Circle-26(1) Vs. Complex, Zammrudpur Delhi Kailash Colony New Delhi-110 048 PAN-AAACV 2248J (Appellant) (Respondent) Appellant By Mr. Bhopal Singh, Senior Departmental Representative (“Sr. DR” for short) Respondent by Mr. Arun Kishore, CA ORDER PER ANADEE NATH MISSHRA, AM: (A) This appeal by Revenue is filed against the order of Learned Commissioner of Income Ta…

ACIT, Circle-26(1), New Delhi vs. Variety Services Noida P.Ltd, New Delhi

In the result, appeal of the revenue is dismissed

ITA 6461/DEL/2018[2014-15]Status: DisposedITAT Delhi18 Oct 2022AY 2014-15

Bench: Dr. B. R. R. Kumarsh. Yogesh Kumar Us

For Appellant: Sh. M. P. Rastogi, CAFor Respondent: Sh. Atiq Ahmed, Sr. DR

…license fee and rent aggregating to Rs.4,08,22,842/- is income from business and not from house property without appreciating the justification of AO in the assessment order and judgment of Hon’ble Apex Court in Raj Dadakar & Associates Vs. ACIT, CC-46(2017) 394 ITR 592 (SC). 2. Whether on the facts and under the circumstances of the case, the ld. CIT(A) has erred in relying on the principle of consistency and on the judgment of Hon’ble Apex Court in the case of Radhasoami Satsang without appreciating the judgment of Hon’ble 2 Variety Services Noida P. Ltd. Delhi High Court in M/s Krishakbharati Cooperative Ltd…

Nasser S Al Hajri Corporation Pvt. Ltd, Mumbai vs. Aayakar Bhavan, M.K. Road, Mumbai

ITA 5140/MUM/2019[2015-16]Status: DisposedITAT Mumbai05 Jul 2022AY 2015-16

Bench: Shri Baskaran Br & Shri Kuldip Singhassessment Year: 2015-16 M/S. Nasser S Al Hajri Acit, Corporation Pvt. Ltd., Circle – 10(3)(1) & Unit No.2, 2Nd Floor, Cit(A)-17, A-Wing Timesquare, Aayakar Bhavan, Vs. Andheri Kurla Road, M.K. Road, Opp. Mittal Estate, Mumbai - 400020 Andheri (E), Mumbai – 400 059 Pan: Aadcn 7852M (Appellant) (Respondent)

For Appellant: Shri Bhupendra Shah, A.RFor Respondent: Shri C.T. Mathews, D.R
Section 57

…ction on account of depreciation on furniture and fixture and relied upon the decision rendered by Hon’ble Karntaka High Court in case of Mohan Kumar HUF 12 taxmann.com 361 (Kar), decision rendered by Hon’ble Supreme Court in case of Raj Dadarkar & Associates 394 ITR 592 SC, Serendipity Apparels (P.) Ltd. 78 taxmann.com 154 (Ahmedabad – Trib.) and Oriental Building & Furnishing Co. Ltd. 79 Taxman 374 (Delhi) (Mag.). 8. However, on the other hand, Ld. D.R. for the Revenue to repel the arguments addressed by the Ld. A.R. for the assessee contended that when there is no clause in the lease agreement as to renting o…

M/S. Embassy Knowledge Infrastructure Projects Private Limited, Bangalore vs. The Assistant Commissioner of Income Tax, Circle - 2(1)(2), Bangalore

In the result, the appeal filed by the assessee is partly allowed for statistical purposes

ITA 982/BANG/2019[2014-15]Status: DisposedITAT Bangalore15 Jun 2022AY 2014-15

Bench: Shri George George K, Jm & Ms.Padmavathy S, Am

For Appellant: Sri.Sandeep Chalapathy, CAFor Respondent: Sri.Sanjay Kumar S.R., CIT –DR
Section 143(2)Section 24Section 3

…rt in Rayala Corporation Pvt Ltd Vs JCIT 386 ITR 500 as the facts were similar. (Page No. 96 and 97 of paper book) 2.1.7. The Supreme Court had an occasion to consider Chennai Properties and Rayala Corporation once again in Raj Dadarkar and Associates Vs ACIT 394 ITR 592. The Hon'ble Supreme Court observed as under: (Page No. 106 of paper book) Wherever there is an income from leasing out of premises and collecting rent, normally such an income is to be treated as income from house property, in case provisions of section 22 of the Act are satisfied with primary ingredient that the assessee is the owner of the sai…

ACIT Circle-7(1), New Delhi vs. Dlf Assets Pvt. Ltd., New Delhi

Accordingly, the order of the ld. CIT (A) is confirmed and the Revenue’s appeal for AY 2013-14 is dismissed

ITA 8526/DEL/2019[2015-16]Status: DisposedITAT Delhi05 May 2022AY 2015-16

Bench: Shri Amit Shukla & Dr. B.R.R. Kumar

For Appellant: Shri Satyajeet Goel, CAFor Respondent: Ms. Yagya Saini Kakkar, CIT DR
Section 143(3)Section 80I

…e fall under the head “Income from House Property” 13 ITA Nos.8524 to 8526/Del./2019 For that, we will refer to certain legal principles as laid down by Hon’ble Supreme Court { as taken from head notes} as under :- a. Raj Dadarkar & Associates v. ACIT [2017] 394 ITR 592 (SC) Section 22, read with sections 27 and 28(i) of the Income-tax Act, 1961 - Income from house property - Chargeable as (Letting of shops) - Assessee acquired leasehold rights in a property from MCGB - It constructed various shops and stalls on said property and gave same to various persons on sub-licensing basis - Income generated from sub-lic…

ACIT Circle-7(1), New Delhi vs. Dlf Assets Pvt. Ltd., New Delhi

Accordingly, the order of the ld. CIT (A) is confirmed and the Revenue’s appeal for AY 2013-14 is dismissed

ITA 8525/DEL/2019[2014-15]Status: DisposedITAT Delhi05 May 2022AY 2014-15

Bench: Shri Amit Shukla & Dr. B.R.R. Kumar

For Appellant: Shri Satyajeet Goel, CAFor Respondent: Ms. Yagya Saini Kakkar, CIT DR
Section 143(3)Section 80I

…e fall under the head “Income from House Property” 13 ITA Nos.8524 to 8526/Del./2019 For that, we will refer to certain legal principles as laid down by Hon’ble Supreme Court { as taken from head notes} as under :- a. Raj Dadarkar & Associates v. ACIT [2017] 394 ITR 592 (SC) Section 22, read with sections 27 and 28(i) of the Income-tax Act, 1961 - Income from house property - Chargeable as (Letting of shops) - Assessee acquired leasehold rights in a property from MCGB - It constructed various shops and stalls on said property and gave same to various persons on sub-licensing basis - Income generated from sub-lic…

ACIT Circle-7(1), New Delhi vs. Dlf Assets Pvt. Ltd., New Delhi

Accordingly, the order of the ld. CIT (A) is confirmed and the Revenue’s appeal for AY 2013-14 is dismissed

ITA 8524/DEL/2019[2013-14]Status: DisposedITAT Delhi05 May 2022AY 2013-14

Bench: Shri Amit Shukla & Dr. B.R.R. Kumar

For Appellant: Shri Satyajeet Goel, CAFor Respondent: Ms. Yagya Saini Kakkar, CIT DR
Section 143(3)Section 80I

…e fall under the head “Income from House Property” 13 ITA Nos.8524 to 8526/Del./2019 For that, we will refer to certain legal principles as laid down by Hon’ble Supreme Court { as taken from head notes} as under :- a. Raj Dadarkar & Associates v. ACIT [2017] 394 ITR 592 (SC) Section 22, read with sections 27 and 28(i) of the Income-tax Act, 1961 - Income from house property - Chargeable as (Letting of shops) - Assessee acquired leasehold rights in a property from MCGB - It constructed various shops and stalls on said property and gave same to various persons on sub-licensing basis - Income generated from sub-lic…

Solutioneyes Consultancy Services and Construction Pvt.Ltd, Pune vs. Income-Tax Officer, Ward -6(5), Pune

In the result, the appeal filed by the assessee in ITA

ITA 30/PUN/2019[2015-16]Status: DisposedITAT Pune13 Jan 2022AY 2015-16

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Ravisl.

For Respondent: Shri M. Jasnani
Section 143(3)Section 22Section 23Section 23(1)

…rmed the action of the Assessing Officer placing reliance on the decision of the Hon’ble Delhi High Court in the case of Ansal Housing Finance & Leasing Co. Ltd. (supra) and the decision of the Hon’ble Supreme Court in the case of Raj Dadarkar and Associates, 394 ITR 592 (SC). 7. Being aggrieved, the appellant is before us in the present appeal. 8. When the appeal was called on, none appeared on behalf of the assessee despite due service of notice of hearing, therefore, after hearing the ld. Sr. DR, we proceed to dispose of this appeal. 9. The issue in the present appeal relates to the assessability of notional i…

Pranjal Constructions Pvt.Ltd, Pune vs. Assistant Commissioner of Income-Tax, Circle -4, Pune

In the result, the appeal filed by the assessee in ITA

ITA 50/PUN/2019[2015-16]Status: DisposedITAT Pune13 Jan 2022AY 2015-16

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Ravisl.

For Respondent: Shri M. Jasnani
Section 143(3)Section 22Section 23Section 23(1)

…rmed the action of the Assessing Officer placing reliance on the decision of the Hon’ble Delhi High Court in the case of Ansal Housing Finance & Leasing Co. Ltd. (supra) and the decision of the Hon’ble Supreme Court in the case of Raj Dadarkar and Associates, 394 ITR 592 (SC). 7. Being aggrieved, the appellant is before us in the present appeal. 8. When the appeal was called on, none appeared on behalf of the assessee despite due service of notice of hearing, therefore, after hearing the ld. Sr. DR, we proceed to dispose of this appeal. 9. The issue in the present appeal relates to the assessability of notional i…

Pranjal Constructions Pvt.Ltd, Pune vs. Assistant Commissioner of Income-Tax, Circle - 4, Pune

In the result, the appeal filed by the assessee in ITA

ITA 1075/PUN/2018[2014-15]Status: DisposedITAT Pune13 Jan 2022AY 2014-15

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Ravisl.

For Respondent: Shri M. Jasnani
Section 143(3)Section 22Section 23Section 23(1)

…rmed the action of the Assessing Officer placing reliance on the decision of the Hon’ble Delhi High Court in the case of Ansal Housing Finance & Leasing Co. Ltd. (supra) and the decision of the Hon’ble Supreme Court in the case of Raj Dadarkar and Associates, 394 ITR 592 (SC). 7. Being aggrieved, the appellant is before us in the present appeal. 8. When the appeal was called on, none appeared on behalf of the assessee despite due service of notice of hearing, therefore, after hearing the ld. Sr. DR, we proceed to dispose of this appeal. 9. The issue in the present appeal relates to the assessability of notional i…

ACIT, CC- 6(2), Chennai vs. S.N. Damani Infra Pvt. Ltd., Chennai

In the result, appeal filed by the Revenue is dismissed

ITA 3324/CHNY/2019[2014-15]Status: DisposedITAT Chennai30 Nov 2021AY 2014-15

Bench: Shri Mahavir Singh & Shri G. Manjunathaआयकर अपील सं./Ita No.: 3324/Chny/2019 िनधा"रण वष" / Assessment Year: 2014-15 Assistant Commissioner Of Income S.N. Damani Infra Pvt. Ltd., Tax, V. No. 6, Ground Floor, Corporate Circle 6 (2), Rayala Tower, Chennai. 781-785, Anna Salai, Chennai – 600 002. [Pan: Aaocs 0334C] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri. Ar V Sreenivasan, Addl. Cit ""यथ" क" ओर से/Respondent By : Shri. D. Anand, Advocate सुनवाई क" तार"ख/Date Of Hearing : 09.11.2021 घोषणा क" तार"ख/Date Of Pronouncement : 30.11.2021 आदेश /O R D E R

For Appellant: Shri. AR V Sreenivasan, Addl. CITFor Respondent: Shri. D. Anand, Advocate
Section 24

…A. No: 3324/Chny/2019 down by the Hon’ble Supreme Court in the case of Chennai Properties & Investments Ltd., vs CIT, (supra). 9. Be that as it may, in the latest decision of the Hon’ble Supreme Court in the case of Raj Dadarkar and Associates vs ACIT (2017) 394 ITR 592 (SC), the Hon’ble Apex Court has considered identical issue, and after considering its earlier decision in the case of Chennai Properties & Investments Ltd vs CIT, (supra) has held that clauses of 4 objects of the assessee is not a conclusive proof to determine its activity and whether the assessee is into business activity or not is to be determ…

Shri Shanthilal Movji Bhai, Chennai vs. ITO, Corporate Ward - 6 (4), Chennai

In the result, the appeal filed by the assessee in ITA

ITA 1346/CHNY/2019[2012-13]Status: DisposedITAT Chennai24 Nov 2021AY 2012-13

Bench: Shri V. Durga Raoआयकर अपील सं./Ita Nos.1344, 1345 & 1346/Chny/2019 िनधा"रण वष" /Assessment Years: 2009-10, 2010-11 & 2011-12

For Appellant: Mr. D. Anand, AdvocateFor Respondent: Mr. P. Sajit Kumar, JCIT
Section 22Section 23Section 27

…e therefrom. It is also evident that the assessee and his associated entities had business interest in real estate development. As held by Hon'ble Supreme Court in the case I.T.A Nos.1344, 1345 & 1346/Chny/2019 :- 4 -: of Raj Dadarkar & Associates V/s ACIT (81 Taxmann.com 193), there may be instances where a particular income^ may appear to fall in more than one head. On the facts of a particular ) case, income has to be either treated as income from the house property or as the business income. Tests which are to be applied for determining the real nature of income are laid down in judicial decisions, on the i…

Shri Shanthilal Movji Bhai, Chennai vs. ITO, Corporate Ward - 6 (4), Chennai

In the result, the appeal filed by the assessee in ITA

ITA 1345/CHNY/2019[2010-11]Status: DisposedITAT Chennai24 Nov 2021AY 2010-11

Bench: Shri V. Durga Raoआयकर अपील सं./Ita Nos.1344, 1345 & 1346/Chny/2019 िनधा"रण वष" /Assessment Years: 2009-10, 2010-11 & 2011-12

For Appellant: Mr. D. Anand, AdvocateFor Respondent: Mr. P. Sajit Kumar, JCIT
Section 22Section 23Section 27

…e therefrom. It is also evident that the assessee and his associated entities had business interest in real estate development. As held by Hon'ble Supreme Court in the case I.T.A Nos.1344, 1345 & 1346/Chny/2019 :- 4 -: of Raj Dadarkar & Associates V/s ACIT (81 Taxmann.com 193), there may be instances where a particular income^ may appear to fall in more than one head. On the facts of a particular ) case, income has to be either treated as income from the house property or as the business income. Tests which are to be applied for determining the real nature of income are laid down in judicial decisions, on the i…

Shri Shanthilal Movji Bhai, Chennai vs. ITO, Corporate Ward - 6 (4), Chennai

In the result, the appeal filed by the assessee in ITA

ITA 1344/CHNY/2019[2009-10]Status: DisposedITAT Chennai24 Nov 2021AY 2009-10

Bench: Shri V. Durga Raoआयकर अपील सं./Ita Nos.1344, 1345 & 1346/Chny/2019 िनधा"रण वष" /Assessment Years: 2009-10, 2010-11 & 2011-12

For Appellant: Mr. D. Anand, AdvocateFor Respondent: Mr. P. Sajit Kumar, JCIT
Section 22Section 23Section 27

…e therefrom. It is also evident that the assessee and his associated entities had business interest in real estate development. As held by Hon'ble Supreme Court in the case I.T.A Nos.1344, 1345 & 1346/Chny/2019 :- 4 -: of Raj Dadarkar & Associates V/s ACIT (81 Taxmann.com 193), there may be instances where a particular income^ may appear to fall in more than one head. On the facts of a particular ) case, income has to be either treated as income from the house property or as the business income. Tests which are to be applied for determining the real nature of income are laid down in judicial decisions, on the i…

Shri Shanthilal Movji Bhai, Chennai vs. ITO, Corporate Ward - 6 (4), Chennai

The appeal stand partly allowed

ITA 2270/CHNY/2019[2016-17]Status: DisposedITAT Chennai03 Nov 2021AY 2016-17

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita Nos.2267 To 2270/Chny/2019 (िनधा"रण वष" / Assessment Years: 2011-12, 2014-15 To 2016-17) Shri Shanthilal Movji Bhai Thakker The Income Tax Officer, बनाम/ 88/A, Dr.Allagappa Road, Corporate Ward-6(4), Vs. Purasawalkam, Chennai-600 084. Chennai. थायीलेखासं./जीआइआरसं./Pan/Gir No. Aacpt-9083-C (अपीलाथ-/Appellant) : (01थ- / Respondent) अपीलाथ-कीओरसे/ Appellant By : Shri D.Anand- Advocate 01थ-कीओरसे/Respondent By : Shri G.Johnson – Ld. Addl. Cit सुनवाईकीतारीख/ : 12/10/2021 Date Of Hearing घोषणाकीतारीख / : 03/11/2021 Date Of Pronouncement

For Appellant: Shri D.Anand- AdvocateFor Respondent: Shri G.Johnson – Ld. Addl. CIT
Section 143(3)Section 14ASection 269USection 27Section 36(1)(iii)

…1 आयकर अपीलीय अिधकरण “सी ” "ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, CHENNAI माननीय "ी महावीर िसंह, उपा"" एवं माननीय "ी मनोज कुमार अ"वाल ,लेखा सद" के सम"। BEFORE HON’BLE SHRI MAHAVIR SINGH, VP AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं./ ITA Nos.2267 to 2270/Chny/2019 (िनधा"रण वष" / Assessment Years: 2011-12, 2014-15 to 2016-17) Shri Shanthilal Movji Bhai Thakker The Income Tax Officer, बनाम/ 88/A, Dr.Allagappa Road, Corporate Ward-6(4), Vs. Purasawalkam, Chennai-600 084. Chennai. थायीलेखासं./जीआइआरसं./PAN/GIR No. AACPT-9083-C (अपीलाथ-/Appellant) : (01थ- / Respondent) अपीलाथ-कीओ…

Shri Shanthilal Movji Bhai, Chennai vs. ITO, Corporate Ward - 6 (4), Chennai

The appeal stand partly allowed

ITA 2269/CHNY/2019[2015-16]Status: DisposedITAT Chennai03 Nov 2021AY 2015-16

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita Nos.2267 To 2270/Chny/2019 (िनधा"रण वष" / Assessment Years: 2011-12, 2014-15 To 2016-17) Shri Shanthilal Movji Bhai Thakker The Income Tax Officer, बनाम/ 88/A, Dr.Allagappa Road, Corporate Ward-6(4), Vs. Purasawalkam, Chennai-600 084. Chennai. थायीलेखासं./जीआइआरसं./Pan/Gir No. Aacpt-9083-C (अपीलाथ-/Appellant) : (01थ- / Respondent) अपीलाथ-कीओरसे/ Appellant By : Shri D.Anand- Advocate 01थ-कीओरसे/Respondent By : Shri G.Johnson – Ld. Addl. Cit सुनवाईकीतारीख/ : 12/10/2021 Date Of Hearing घोषणाकीतारीख / : 03/11/2021 Date Of Pronouncement

For Appellant: Shri D.Anand- AdvocateFor Respondent: Shri G.Johnson – Ld. Addl. CIT
Section 143(3)Section 14ASection 269USection 27Section 36(1)(iii)

…1 आयकर अपीलीय अिधकरण “सी ” "ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, CHENNAI माननीय "ी महावीर िसंह, उपा"" एवं माननीय "ी मनोज कुमार अ"वाल ,लेखा सद" के सम"। BEFORE HON’BLE SHRI MAHAVIR SINGH, VP AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं./ ITA Nos.2267 to 2270/Chny/2019 (िनधा"रण वष" / Assessment Years: 2011-12, 2014-15 to 2016-17) Shri Shanthilal Movji Bhai Thakker The Income Tax Officer, बनाम/ 88/A, Dr.Allagappa Road, Corporate Ward-6(4), Vs. Purasawalkam, Chennai-600 084. Chennai. थायीलेखासं./जीआइआरसं./PAN/GIR No. AACPT-9083-C (अपीलाथ-/Appellant) : (01थ- / Respondent) अपीलाथ-कीओ…

Shri Shanthilal Movji Bhai, Chennai vs. ITO, Corporate Ward - 6 (4), Chennai

The appeal stand partly allowed

ITA 2268/CHNY/2019[2014-15]Status: DisposedITAT Chennai03 Nov 2021AY 2014-15

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita Nos.2267 To 2270/Chny/2019 (िनधा"रण वष" / Assessment Years: 2011-12, 2014-15 To 2016-17) Shri Shanthilal Movji Bhai Thakker The Income Tax Officer, बनाम/ 88/A, Dr.Allagappa Road, Corporate Ward-6(4), Vs. Purasawalkam, Chennai-600 084. Chennai. थायीलेखासं./जीआइआरसं./Pan/Gir No. Aacpt-9083-C (अपीलाथ-/Appellant) : (01थ- / Respondent) अपीलाथ-कीओरसे/ Appellant By : Shri D.Anand- Advocate 01थ-कीओरसे/Respondent By : Shri G.Johnson – Ld. Addl. Cit सुनवाईकीतारीख/ : 12/10/2021 Date Of Hearing घोषणाकीतारीख / : 03/11/2021 Date Of Pronouncement

For Appellant: Shri D.Anand- AdvocateFor Respondent: Shri G.Johnson – Ld. Addl. CIT
Section 143(3)Section 14ASection 269USection 27Section 36(1)(iii)

…1 आयकर अपीलीय अिधकरण “सी ” "ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, CHENNAI माननीय "ी महावीर िसंह, उपा"" एवं माननीय "ी मनोज कुमार अ"वाल ,लेखा सद" के सम"। BEFORE HON’BLE SHRI MAHAVIR SINGH, VP AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं./ ITA Nos.2267 to 2270/Chny/2019 (िनधा"रण वष" / Assessment Years: 2011-12, 2014-15 to 2016-17) Shri Shanthilal Movji Bhai Thakker The Income Tax Officer, बनाम/ 88/A, Dr.Allagappa Road, Corporate Ward-6(4), Vs. Purasawalkam, Chennai-600 084. Chennai. थायीलेखासं./जीआइआरसं./PAN/GIR No. AACPT-9083-C (अपीलाथ-/Appellant) : (01थ- / Respondent) अपीलाथ-कीओ…

ACIT (OSD) Corporate Circle 4(2), Chennai vs. Kka Buildtech Private Limited, Chennai

In the result, the appeal filed by the Revenue is dismissed

ITA 1159/CHNY/2019[2014-15]Status: DisposedITAT Chennai08 Oct 2021AY 2014-15

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./Ita No.1159/Chny/2019 िनधा"रण वष" /Assessment Year: 2014-15

For Appellant: Mr. Suresh Periasamy, JCITFor Respondent: Mr. R. Sricharan, C.A
Section 22

…ed to observe that the MOA of the assessee's case is clearly distinguishable from that of Chennai Properties MOA. 2.3 The Ld. CIT(A) erred in not applying the rationale of the Decision of the Apex Court in the case of Raj Dadarkar & Associates VS. ACITJ2017] (394 ITR 592) (SC). 3. For these and other grounds that may be adduced at the time of hearing, it is prayed that the order of the learned CIT(A) may be set aside and that of the Assessing Officer restored.” 3. The brief facts of the case are that the assessee-company has constructed a commercial property on Khadar Nawaz Khan Road of Nungambakkam area and has…

Dy. Commissioner of Income Tax, Circle-1(2), Hyderabad vs. Cache Properties Private Limited, Hyderabad

In the result, the Revenue’s appeal is dismissed

ITA 124/HYD/2020[2012-13]Status: DisposedITAT Hyderabad07 Oct 2021AY 2012-13

Bench: Smt. P. Madhavi Devi & Shri A. Mohan Alankamony

For Respondent: Sri Rohit Mujumdar, D.R
Section 115Section 115JSection 143(2)Section 143(3)Section 24Section 263

…carry on business of letting out of property, Section 28 cannot be invoked and the income received cannot be treated as profits of business. He also placed reliance upon the decision of the Hon'ble Apex Court in the case of Raj Dadarkar & Associates Vs. ACIT [394 ITR 592] (SC), wherein it was held that – The assessee acquired leasehold rights in a property, constructed various shops and stalls on the said property and gave same to various persons on sub- licensing basis – He submitted that in the case before us, since the assessee was not engaged in the systematic activity of providing service to tenents, it was…