Which sections of the Income Tax Act does Rayala Corporation (P.) Ltd. v. Assistant Commissioner of Income-tax come up under?

It is most often cited in judgments turning on Section 143(3), Section 10(34), Section 115JB, Section 139(3), Section 14A of the Act, Section 1961.

Rayala Corporation (P.) Ltd. v. Assistant Commissioner of Income-tax

Q: How many judgments cite Rayala Corporation (P.) Ltd. v. Assistant Commissioner of Income-tax?

22 judgments on BharatTax cite Rayala Corporation (P.) Ltd. v. Assistant Commissioner of Income-tax (72 Taxmann.com 149), spanning 2017 to 2026.

72 Taxmann.com 149Supreme Court of India2016#5307 most cited

What is Rayala Corporation (P.) Ltd. v. Assistant Commissioner of Income-tax authority for?

Income derived from renting out property by a company whose business, as per its Memorandum of Association, is commercial exploitation of property is to be treated as business income, even if it is in the nature of rent.

judgments rely on this decision, according to BharatTax’s citation analysis of 366,315 Indian tax judgments — from 2017 to 2026.

Also referred to as

Rayala Corporation · ACIT · business income · rental income · house property · memorandum of association · commercial exploitation of property · Chennai Properties & Investments Ltd. · Income Tax Act section 143(3) · section 22

Sections most often in play

Section 143(3)Section 10(34)Section 115JB Section 139(3)Section 14A of the Act Section 1961 Section 1962 Section 22

Issues it is cited on

unabsorbed depreciation section 22 put to use profits and gains of business or profession section 32 liable to tax income from other sources assistant commissioner section 10 appeal before the tribunal transfer previous year

Judgments citing Rayala Corporation (P.) Ltd. v. Assistant Commissioner of Income-tax

Dy. Commissioner of Income Tax, Central Circle-I Noida, Noida vs. M/S Advant It Park Private Limited, Delhi

Appeal is allowed and order of the High Court is set aside

ITA 5334/DEL/2025[2018-19]Status: DisposedITAT Delhi22 Jan 2026AY 2018-19

Bench: Shri Mahavir Singh & Shri Manish Agarwal

Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’: NEW DELHI BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENT AND SHRI MANISH AGARWAL, ACCOUNTANT MEMBER ITA No.5332/Del/2025 (ASSESSMENT YEAR 2016-17) ITA No.5333/Del/2025 (ASSESSMENT YEAR 2017-18) ITA No.5334/Del/2025 (ASSESSMENT YEAR 2018-19) Deputy Commissioner of Income Tax, Central Circle-1, Noida. (Appellant) M/s Advant IT Park Private Ltd. R-99F, Second Floor, Near Vs. Metro Station, Dilshad Garden, East Delhi-110095, New Delhi. PAN-AAFCA0572P (Respondent) C.O No.221/Del/2025 Arising out of ITA No.5332/Del/2025 (ASSESSMENT YEAR 2016-17) C.O No.222/Del/2025 Arisi…

Dy. Commissioner of Income Tax, Central Circle-I, Noida vs. M/S Advant It Park Private Limited, Delhi

ITA 5332/DEL/2025[2016-17]Status: DisposedITAT Delhi22 Jan 2026AY 2016-17

Bench: Shri Mahavir Singh & Shri Manish Agarwal

Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’: NEW DELHI BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENT AND SHRI MANISH AGARWAL, ACCOUNTANT MEMBER ITA No.5332/Del/2025 (ASSESSMENT YEAR 2016-17) ITA No.5333/Del/2025 (ASSESSMENT YEAR 2017-18) ITA No.5334/Del/2025 (ASSESSMENT YEAR 2018-19) Deputy Commissioner of Income Tax, Central Circle-1, Noida. (Appellant) M/s Advant IT Park Private Ltd. R-99F, Second Floor, Near Vs. Metro Station, Dilshad Garden, East Delhi-110095, New Delhi. PAN-AAFCA0572P (Respondent) C.Ο No.221/Del/2025 Arising out of ITA No.5332/Del/2025 (ASSESSMENT YEAR 2016-17) C.O No.222/Del/2025 Arisi…

Bbr Projects Private Limited, Hyderabad vs. DCIT., Circle-1(1), Hyderabad

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

ITA 367/HYD/2023[2015-16]Status: DisposedITAT Hyderabad06 Feb 2025AY 2015-16

Bench: Shri Manjunatha. G & Shri K. Narasimha Chary

For Appellant: Shri P. Murali Mohan Rao, ARFor Respondent: Shri Suresh Babu KN, Sr. AR

Section 115JSection 143(3)

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ में IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B”, HYDERABAD BEFORE SHRI MANJUNATHA. G, ACCOUNTANT MEMBER & SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER आ.अपी.सं / ITA No. 367/Hyd/2023 (निर्धारण वर्ा / Assessment Year: 2015-16) BBR Projects Private DCIT, Limited, Vs. Circle-1(1), Hyderabad. Hyderabad. [PAN : AACCB7153J ] अपीलधर्थी / Appellant प्रत्‍यर्थी / Respondent निर्धाररती‍द्वधरध/Assessee by: Shri P. Murali Mohan Rao, AR रधजस्‍व‍द्वधरध/Revenue by: Shri Suresh Babu KN, Sr. AR सुिवधई‍की‍तधरीख/Date of hearing: 02/01/2025 घोर्णध की‍तधरीख/Pronouncement on: 06/02/2025…

Directi Internet Solutions Pvt Ltd, Mumbai vs. ITO 5(1)(3), Mumbai

In the result, the appeal of the assessee for assessment year

ITA 3019/MUM/2023[2013-14]Status: DisposedITAT Mumbai01 Mar 2024AY 2013-14

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail ()

For Appellant: Mr. Firoze B. AndhyarujinaFor Respondent: Smt. Mahita Nair, Sr. DR

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND SHRI SANDEEP SINGH KARHAIL (JUDICIAL MEMBER) ITA Nos. 3019 & 3018/MUM/2023 Assessment Year: 2013-14 & 2014-15 Directi Internet Solutions Pvt. Ltd., ITO-5(1)(3), Directiplex, Acme-1 Tech Park, Old Aayakar Bhavan, Vs. Nagaradas Road, Andheri East, M.K. Road, Churchgate, Mumbai-400069. Mumbai-400020. PAN NO. AACCG 4058 M Appellant Respondent Assessee by : Mr. Firoze B. Andhyarujina Revenue by : Smt. Mahita Nair, Sr. DR : Date of Hearing 20/02/2024 Date of pronouncement : 01/03/2024 ORDER PER OM PRAKA…

Directi Internet Solutions Pvt Ltd, Mumbai vs. ACIT 5(1)(2), Mumbai

In the result, the appeal of the assessee for assessment year

ITA 3018/MUM/2023[2014-15]Status: DisposedITAT Mumbai01 Mar 2024AY 2014-15

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail ()

For Appellant: Mr. Firoze B. AndhyarujinaFor Respondent: Smt. Mahita Nair, Sr. DR

Coronet Hotel Services & Suppliers Pvt. Ltd., Delhi vs. DCIT Circle-6(2), New Delhi

In the result, appeal filed by the Assessee stands allowed

ITA 4613/DEL/2019[2015-16]Status: DisposedITAT Delhi20 Jun 2023AY 2015-16

Bench: Shri Anil Chaturvedi, Am & Shri N. K. Choudhry, Jm

For Appellant: Shri R.S. Singhvi, Ld. CA &For Respondent: Shri Shankar Lal Verma

Section 142(1)Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, DELHI BEFORE SHRI ANIL CHATURVEDI, AM & SHRI N. K. CHOUDHRY, JM I.T.A. No. 4613/Del/2019 Assessment Year: 2015-16) M/s Coronet Hotel DCIT Circle-6(2), Services & Suppliers Central Revenue Building, Vs. Pvt. Ltd. C-8/1A, Vasant New Delhi-110002. Vihar, New Delhi-110057. PAN No. AAACC3164A Appellant) : Respondent) Appellant by : Shri R.S. Singhvi, Ld. CA & Sh. Satyajeet Goel, Ld. CA Respondent by : Shri Shankar Lal Verma, Sr.DR Date of Hearing : 29.03.2023 Date of : 20.06.2023 Pronouncement O R D E R Per N. K. Choudhry, Judicial Member: The Assessee/Appellant…

Dy Commissioner of Income Tax Circle-6(1)(2), Mumbai vs. Jay Properties Private Limited, Mumbai

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

ITA 2572/MUM/2022[2013-14]Status: DisposedITAT Mumbai09 Feb 2023AY 2013-14

Bench: Shri Prashant Maharishi, Am & Ms. Kavitha Rajagopal, Jm Dy. Cit, Circle-6(1)(2) Jay Properties Private Limited 18Th Floor, A-Wing, Marathon Mumbai Vs. Futurex, N.M. Joshi Marg, Lower Parel, Mumbai-400 013

For Appellant: Shri Jay BhansaliFor Respondent: Shri Yashwant Kumar Bhaskar

Section 143(1)Section 143(3)Section 23Section 24ASection 250Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND MS. KAVITHA RAJAGOPAL, JM Dy. CIT, Circle-6(1)(2) Jay Properties Private Limited 18th Floor, A-Wing, Marathon Mumbai Vs. Futurex, N.M. Joshi Marg, Lower Parel, Mumbai-400 013 PAN/GIR No. AAACJ 1369 C (Appellant) (Respondent) : Assessee by : Shri Jay Bhansali Revenue by : Shri Yashwant Kumar Bhaskar Date of Hearing : 12.01.2023 Date of Pronouncement : 09.02.2023 O R D E R Per Kavitha Rajagopal, J M: This is an appeal filed by the Revenue, challenging the order of the learned Commissioner of Income Tax (Appeals) (‘…

M/S Regency Property Investments Pvt Ltd., Mumbai vs. ITO Ward 3 (3)(4), Mumbai

In the result, appeal filed by the assessee is partly allowed

ITA 7972/MUM/2019[2013-14]Status: DisposedITAT Mumbai28 Apr 2022AY 2013-14

Bench: Shri Amarjit Singh, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

For Appellant: Shri Satish ModyFor Respondent: Shri Ganesh Bare

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI AMARJIT SINGH, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER ITA NO. 7181 /MUM/2019 (A.Y: 2014-15) M/s. Regency Property Investment Pvt. Ltd., v. DCIT – 3(3)(1) 77, 7th Floor, Nariman Bhavan Room No. 609, 6th Floor 227, Nariman Point, Mumbai - 4000021 Aayakar Bhavan, M.K. Road Mumbai - 400020 PAN: AACCR7727A (Appellant) (Respondent) M/s. Regency Property Investment Pvt. Ltd., v. Income Tax Officer – 3(3)(4) 77, 7th Floor, Nariman Bhavan Room No. 672, 6th Floor 227, Nariman Point, Mumbai - 4000021 Aayakar Bhavan, M.…

Dodla International Ltd, Chennai vs. ACIT, Corporate Range-1, Chennai

In the result, appeal filed by the assessee is allowed

ITA 3155/CHNY/2018[2014-15]Status: DisposedITAT Chennai08 Feb 2021AY 2014-15

Bench: Shri Duvvuru Rl Reddy & Shri G. Manjunathaआयकर अपील सं./Ita No.: 3155/Chny/2018 िनधा"रण वष" / Assessment Year: 2014-15 M/S. Dodla International Ltd., The Acit, 4/54, Rainbow Kasturi Iii Main V. Corporate Range-1 , Road, R.A. Puram, Chennai. Chennai – 600 028. Pan: Aabcd6591R (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri S. Sridhar, Advocate ""यथ" क" ओर से/Respondent By : Shri Suresh Periasamy, Jcit सुनवाई क" तार"ख/Date Of Hearing : 28.01.2021 घोषणा क" तार"ख/Date Of Pronouncement : 08.02.2021

For Appellant: Shri S. Sridhar, AdvocateFor Respondent: Shri Suresh Periasamy, JCIT

…आयकर अपीलीय अिधकरण, ‘बी’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ी धु"वु" आर.एल रे"डी ,"या"यक सद"य एवं "ी जी मंजुनाथ, लेखा सद"य के सम" . BEFORE SHRI DUVVURU RL REDDY, JUDICIAL MEMBER AND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.: 3155/CHNY/2018 िनधा"रण वष" / Assessment Year: 2014-15 M/s. Dodla International Ltd., The ACIT, 4/54, Rainbow Kasturi III Main v. Corporate Range-1 , Road, R.A. Puram, Chennai. Chennai – 600 028. PAN: AABCD6591R (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant by : Shri S. Sridhar, Advocate ""यथ" क" ओर से/Respondent by…

Dynacon Equipments Pvt Ltd., Chennai vs. ACIT Corporate Circle 1(4), Chennai

In the result, the appeal filed by assessee in ITA

ITA 2263/CHNY/2018[2009-10]Status: DisposedITAT Chennai21 Nov 2019AY 2009-10

Bench: Shri Ramit Kochar & Shri Duvvuru R.L.Reddy

For Appellant: Mr.Srinivasa Rao Vana, JCITFor Respondent: 21.11.2019

Section 143(3)Section 147Section 148

…आयकर अपील"य अ"धकरण, ‘बी’ "यायपीठ, चे"नई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH: CHENNAI "ी र"मत कोचर, लेखा सद"य एवं "ी धु$वु% आर.एल. रे'डी, "या)यक सद"य के सम* BEFORE SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER AND SHRI DUVVURU R.L.REDDY, JUDICIAL MEMBER ITA Nos.2172 & 2263/Chny/2018 )नधा+रण वष+ /Assessment Years: 2006-07 & 2009-10 v. M/s.Dynacon Equipments Pvt. Ltd., The Asst. Commissioner of 188, Poonamallee High Road, Income Tax, Ground Floor, Middle Block, Kilpauk, Corporate Circle-1(4), Chennai-600 010. Chennai-600 034. [PAN: AABCD 2124 N] (अपीलाथ./Appellant) (/0यथ./Respondent) : Mr.D.Anand, Adv. अपीलाथ.…

Dynacon Equipments Pvt. Ltd., Chennai vs. ACIT Corporate Circle 1(4), Chennai

In the result, the appeal filed by assessee in ITA

ITA 2172/CHNY/2018[2006-07]Status: DisposedITAT Chennai21 Nov 2019AY 2006-07

Bench: Shri Ramit Kochar & Shri Duvvuru R.L.Reddy

For Appellant: Mr.Srinivasa Rao Vana, JCITFor Respondent: 21.11.2019

Section 143(3)Section 147Section 148

M/S M.S.Luvish Infoway Projects (P) Limited, Mumbai vs. Asst.Commissioner of Income Tax, Circle-16(2), Hyderabad

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

ITA 1941/HYD/2017[2009-10]Status: DisposedITAT Hyderabad09 Jul 2019AY 2009-10

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahmanassessment Year: 2009-10 M/S M.S. Luvish Infoway Vs. Asst. Commissioner Of Projects (P) Ltd., Mumbai Income-Tax, Circle – 16(2), Hyderabad. Pan – Aabcl0755F (Appellant) (Respondent)

For Appellant: Shri Prateek JainFor Respondent: Date of hearing

Section 143(1)Section 143(2)Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCH “B”, HYDERABAD BEFORE SMT. P. MADHAVI DEVI, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER Assessment Year: 2009-10 M/s M.S. Luvish Infoway vs. Asst. Commissioner of Projects (P) Ltd., Mumbai Income-tax, Circle – 16(2), Hyderabad. PAN – AABCL0755F (Appellant) (Respondent) Assessee by : Shri Prateek Jain Smt. Amisha S. Gupt. Revenue by : Date of hearing : 04/07/2019 Date of pronouncement : 10/07/2019 O R D E R PER S. RIFAUR RAHMAN, A.M.: This appeal filed by the assessee is directed against the order of CIT(A) – 4, dated 28/09/2017, Hyderabad…

Global Perspectives Ltd., Gurgaon vs. DCIT, Circle-1(1), Gurgaon

In the result, appeal of the assessee is allowed

ITA 7800/DEL/2017[2014-15]Status: DisposedITAT Delhi21 Dec 2018AY 2014-15

For Appellant: Sh. Salil Aggarwal, Adv & ShFor Respondent: Sh. Surender Pal, Sr. DR

Section 143(3)Section 24(1)Section 274

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “SMC” NEW DELHI SHRI AMIT SHUKLA, JUDICIAL MEMBER Assessment Year:2014-15 M/s Global Perspectives Assessment DCIT, Circle-1(1), Limited L-Block, Unitech Year: 2014- Gurgaon (Hr) House, South City-1, 15 Gurgaon (Hr) TAN/PAN: AAACG2857J (Appellant) (Respondent) Appellant by: Sh. Salil Aggarwal, Adv & Sh. Shailesh Gupta, CA Respondent by: Sh. Surender Pal, Sr. DR Date of hearing: 25 09 2018 Date of pronouncement: 21 12 2018 O R D E R AMIT SHUKLA, J.M.: The aforesaid appeal has been filed by the assessee against the impugned order dated 27.10.2017 passed by Ld…

M/S. Oceanic Buildcon Pvt.Ltd., Baroda vs. The ACIT, Circle-4, Baroda

In the result, all the four appeals filed by the Assessee are allowed

ITA 3034/AHD/2014[2010-11]Status: DisposedITAT Ahmedabad15 Oct 2018AY 2010-11

Bench: Shri Pramod Kumar & Shri Mahavir Prasad)

For Appellant: Shri Mukund Bakshi, ARFor Respondent: Shri S. K. Dev, Sr. D.R

Section 27l

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “A” BENCH (BEFORE SHRI PRAMOD KUMAR, ACCOUNTANT MEMBER & SHRI MAHAVIR PRASAD, JUDICIAL MEMBER) ITA. No: 3034/AHD/2014 & ITA 1865, 1866 & 3487/AHD/2016 (Assessment Years: 2010-11 to 2013-14) M/s. Oceanic Buildcon Pvt. V/S The Asst. Commissioner of Ltd. GF-1, Cine Mall, Nr. Income Tax, Circle-4, Natubhai Circle, Race Baroda Course Road, Baroda- 390007 (Appellant) (Respondent) PAN: AAACO8023E Appellant by : Shri Mukund Bakshi, AR Respondent by : Shri S. K. Dev, Sr. D.R. (आदेश)/ORDER Date of hearing : 18 -07-2018 Date of Pronouncement : 15-10-2018 PER MA…

Sane & Doshi Enterparises, Mumbai vs. Jt CIT 17(3), Mumbai

In the result appeal of the assessee is dismissed

ITA 998/MUM/2016[2012-13]Status: DisposedITAT Mumbai08 Aug 2018AY 2012-13

Bench: Shri Saktijit Dey & Shri Ramit Kochar

For Appellant: Shri. S.C. TiwariFor Respondent: Shri V. Justin, DR

Section 143(3)Section 24Section 48

…आयकर अपीऱीय अधिकरण “E” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपीऱ सं./I.T.A. No.998/Mum/2016 (नििाारण वर्ा / Assessment Year : 2012-13) बिाम/ M/s. Sane & Doshi Jt. CIT 17(3) Enterprises, 1st floor, 12, Ali Chambers, Aayakar Bhavan, v. Tamarind Lane, Fort, M.K. Road, Mumbai-400023 Churchgate, Mumbai-400020 स्थायी ऱेखा सं./ PAN : AAAFS6687D (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) .. Assessee by: Shri. S.C. Tiwari Revenue by : Shri V. Justin, DR सुनवाई की तारीख /Date of Hearing : 12…

M/S.Oberon Edifices & Estates P. Ltd, Kochi vs. The Pr.CIT, Trivandrum

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

ITA 361/COCH/2017[2013-14]Status: DisposedITAT Cochin23 Jul 2018AY 2013-14

Bench: S/Shri Chandra Poojari, Am & George George K., Jm I.T.A. No. 361/Coch/2017 Assessment Year : 2013-14 M/S. Oberon Edifices & Estates Vs. The Principal Commissioner Of Pvt. Ltd., Oberon Mall, Income-Tax, Trivandrum. Nh Bye-Pass, Edapally, Kochi-682 024. [Pan:Aaaco 7942E]

Section 263

…1 IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN BEFORE S/SHRI CHANDRA POOJARI, AM & GEORGE GEORGE K., JM I.T.A. No. 361/Coch/2017 Assessment Year : 2013-14 M/s. Oberon Edifices and Estates Vs. The Principal Commissioner of Pvt. Ltd., Oberon Mall, Income-tax, Trivandrum. NH Bye-pass, Edapally, Kochi-682 024. [PAN:AAACO 7942E] (Assessee-Appellant) (Revenue-Respondent) Assessee by Shri Sherry Samuel Oommen, Adv. Revenue by Shri A. Dhanaraj, Sr. DR Date of hearing 19/06/2018 Date of pronouncement 23/07/2018 O R D E R Per CHANDRA POOJARI, ACCOUNTANT MEMBER: This appeal filed by the assessee…

Knight Raj Properties P. Ltd, Mumbai vs. ITO 8(2)(2), Mumbai

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

ITA 3451/MUM/2014[2010-11]Status: DisposedITAT Mumbai11 Jun 2018AY 2010-11

Bench: Shri Shamim Yahya, Am & Shri Ravish Sood, Jm

For Respondent: Shri M. C. Omi Ningshan

Section 23Section 40Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SHRI SHAMIM YAHYA, AM AND SHRI RAVISH SOOD, JM I.T.A. No. 3451/Mum/2014 (Assessment Year: 2010-11) M/s. Knight Raj Properties Pvt. Ltd. Income-tax Officer-8(2)(2) Room No. 216A, 2nd Floor, 43-B/207, Manish Co-operative Housing Society, Versova, Vs. Aayakar Bhavan, M. K. Road, Andheri (West), Mumbai-400 058 Mumbai-400 020 PAN/GIR No. AAACK 3957 H (Appellant) : (Respondent) : Shri K. Gopal & Appellant by Ms. Neha Paranjape Respondent by : Shri M. C. Omi Ningshan : 04.04.2018 Date of Hearing : 11.06.2018 Date of Pronouncement O R D E R Per Shamim Yah…

Knight Raj Properties P.Ltd, Mumbai vs. ITO 10(1)(4), Mumbai

In the result, this appeal by the assessee stands allowed

ITA 3326/MUM/2017[2012-13]Status: DisposedITAT Mumbai05 Feb 2018AY 2012-13

Bench: Shri Shamim Yahyaassessment Year : 2012-13

For Appellant: Shri K GopalFor Respondent: Ms N Hemalatha

Section 143(1)Section 24Section 57

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “SMC”, MUMBAI Before Shri Shamim Yahya, Accountant Member Assessment Year : 2012-13 Knight Raj Properties P Ltd., ITO 10(1)(4) “Kingdom” Formerly W.I.T. Bldg., Mumbai Vs. 1st Floor, 2-A, Dharavi Road, Mahim (E), Mumbai 400 017 PAN AABCK5296L (Appellant) Respondent) Appellant By : Shri K Gopal Respondent By : Ms N Hemalatha Date of Hearing : 09.11.2017 Date of Pronouncement : 05.02.2018 O R D E R This is an appeal by the assessee directed against order of learned CIT(A)- 17, Mumbai, dated 20.02.2017 and pertains to assessment year 2012-13. 2. The grounds…

Kirpa Ram Bros. HUF, New Delhi vs. ACIT, New Delhi

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

ITA 6577/DEL/2013[2007-08]Status: DisposedITAT Delhi10 Oct 2017AY 2007-08

Bench: Shri H.S.Sidhu & Shri Prashant Maharishikripa Ram Bros. Huf, Acit, Vs, C-153, Defence Colony, Circle-32(1), New Delhi New Delhi Pan:Aaehk1408C (Appellant) (Respondent)

For Appellant: Shri BK Anand, CAFor Respondent: Sh. Shravan Gotru, Sr. DR

Section 143Section 22Section 24Section 254Section 5

…ed by the lower authority. The Ld. authorised representative has also placed before us decision of the Hon’ble Supreme Court in case of Rayala Corporation private limited versus assistant Commissioner of 4 | P a g e Kripa Ram Bros. HUF, Vs, ACIT, income tax, 72 Taxmann.com 149, which covers though in case of companies that where they exist only for the purpose of earning rent and renting of the property is their business, then such rental income should be taxed under the head profits and gains of business and not under the head income from house property. In view of this we admit the additional ground of appeal…

DCIT 8(2), Mumbai vs. M S Luvish Infotech Projects P.Ltd, Mumbai

Appeal stands allowed for statistical purposes

ITA 2745/MUM/2013[2007-08]Status: DisposedITAT Mumbai04 Oct 2017AY 2007-08

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

For Appellant: Naresh Jain, Ld. ARFor Respondent: R.P.Meena & Saurabh Deshpande, Ld

Section 143(1)Section 143(3)Section 147

…Luvish Infotech Projects Private Limited आयकर अपीलीय अिधकरण “ए ” "ायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI "ी डी.टी. गरािसया,"ाियक सद" एवं "ी मनोज कुमार अ"वाल, लेखा सद" के सम" । BEFORE SHRI D.T. GARASIA, JM AND SHRI MANOJ KUMAR AGGARWAL, AM ITA Nos. 1133,558 &724/Hyd/2010 & ITA Nos.1010/Hyd/2009 & Luvish Infotech Projects Pvt.Ltd (i)Commissioner of Income Silicon Towers, Tax (A)-V बनाम/ Kondapur Village, Madhapur (ii)Commissioner of Income Vs. Hyderabad– 500 032 Tax (A)-IV Hyderabad (अपीलाथ" /Appellant) (""थ" / Respondent) : & Asstt. Commissioner of Luvish Infotech Projects Pvt.L…