Recently, in Bhojison Infrastructure (P) Ltd. v. ITO

99 Taxmann.com 26Income Tax Appellate Tribunal2018#18552 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2019 to 2022.

Judgments citing Recently, in Bhojison Infrastructure (P) Ltd. v. ITO

M/S. KHEVANA SECURITIES AND FINSTOCK LTD.,,BARODA vs. THE INCOME TAX OFFICER, WARD-1(1)(4),, VADODARA

ITA 1427/AHD/2017[2011-12]Status: DisposedITAT Ahmedabad10 Jan 2022AY 2011-12

Bench: Shri Mahavir Prasad & Shri Waseem Ahmed

For Appellant: Shri Anil Kshatriya, A.RFor Respondent: Shri VirendraOjha, CIT.D.R

…आयकरअपील"यअ"धकरण, अहमदाबाद"यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’ A’’BENCH, AHMEDABAD (CONDUCTED THROUGH VIRTUAL COURT AT AHMEDABAD) BEFORE SHRI MAHAVIR PRASAD, ACCOUNTANT MEMBER And SHRI WASEEM AHMED, ACCOUNTANT MEMBER आयकरअपीलसं./ITA No.1427/AHD/2017 "नधा"रणवष"/Asstt. Year: 2011-12 M/s Khevana Securities and Finstock Income Tax Officer, Ltd., Vs. Ward-3(3)(1), B/3, Bahar Colony, Vadodara. D-307, Payal Complex, Sayajigunj, Baroda-390005. PAN: AABCK5705G (Applicant) (Respondent) Assessee by : Shri Anil Kshatriya, A.R Revenueby : Shri VirendraOjha, CIT.D.R सुनवाईक"तार"ख/Date of Hearing : 11/10/2021 घ…

POPULAR ESTATE MANAGEMENT LTD.,(PREVIOUSLY KNOWN AS PIONEER TECHNOPARK LTD),AHMEDABAD vs. THE DY.CIT, CIRCLE-3(1)(1),, AHMEDABAD

In the result, the appeal of the Assessee is allowed

ITA 2703/AHD/2017[2012-13]Status: DisposedITAT Ahmedabad08 Jan 2020AY 2012-13

Bench: Shri Rajpal Yadav & Shri Waseem Ahmedआयकर अपील सं./Ita No. 2703/Ahd/2017 ("नधा"रण वष"/Assessment Year : 2012-13) Popular Estate Management The Dcit बनाम/ Ltd. Circle-3(1)(1) Vs. (Previously Known As Pioneer Ahmedabad Technopark Ltd.) 81, New York Tower – A Opp. Muktidham Derasar Sg Highway Thaltej Cross Road Ahmedabad -380 054 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aabcm 0617 P .. (अपीलाथ"/Appellant) (""यथ" / Respondent) अपीलाथ" ओर से/ Appellant By : Shri Dhiren Shah & Shri Nupur Shah, Ars ""यथ" क" ओर से/Respondent By: Shri Subhas Bain Cit-Dr

For Appellant: Shri Dhiren Shah &For Respondent: Shri Subhas Bain CIT-DR
Section 6Section 68

…as a colorable device. Hence, the amount received as compensation in view of said right is not chargeable to tax. In this regard we find support and guidance from the order of this tribunal in the case of Bhojison Infrastructure Pvt. Ltd. Vs. ITO reported in 99 Taxmann.com 26 wherein it was held as under: 10.1 The essence of long list of judicial pronouncements cited on behalf of assessee is that Section 6 of the Transfer of Property Act which uses the same expression 'property of any kind' in the context of transferability makes an exception in the case of a mere right to sue. The decisions thereunder make it a…

THE DY. CIT, CIRCLE-1(1)(1),, AHMEDABAD vs. ADANI PROPERTIES PVT. LTD., AHMEDABAD

In the result, the appeal of the Assessee is allowed and the appeal of the Revenue is dismissed

ITA 2806/AHD/2017[2013-14]Status: DisposedITAT Ahmedabad06 Jan 2020AY 2013-14

Bench: Shri Rajpal Yadav & Shri Waseem Ahmed1. आयकर अपील सं./Ita No. 2617/Ahd/2017 2. आयकर अपील सं./Ita No. 2806/Ahd/2017 ("नधा"रण वष"/Assessment Year : 2013-14) 1. Adani Properties Pvt.Ltd. 1.The Dcit बनाम/ (Also Known As Adani Agro Circle-1(1)(1) Vs. Private Limited) Ahmedabad 8Th Floor, Shikhar Nr.Mithakhali Six Roads Navrangpura Ahmedabad 380 009 2. The Dcit 2.Adani Properties Circle-1(1)(1) Pvt.Ltd., Ahmedabad Ahmedabad "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aabca 3182 H .. (अपीलाथ"/Appellants) (""यथ" / Respondents) Assessee By : Shri Vartik Chokshi & Shri Biren Shah, Ars Revenue By : Shri Alok Singh, Cit-Dr

For Appellant: Shri Vartik Chokshi &For Respondent: Shri Alok Singh, CIT-DR
Section 14A

…n.” 6.1. We also find support and guidance from the judgment of the Hon’ble Supreme Court in the case of PCIT Vs. State Bank of Patiala and ITA No.2806/Ahd/2017 (By Revenue) Adani Properties Pvt.Ltd. vs. DCIT (cross-appeals) Asst.Year - 2013-14 reported in 99 Taxmann.com 26 wherein the SLP was dismissed involving the identical facts and circumstances. 6.2. In view of the above, we hold that the amount of disallowance as discussed above is not warranted in the present facts and circumstances. As such, the amount of the disallowance under section 14A r.w.r. 8D of Income Tax Rules cannot exceed the amount of dis…

ADANI PROPERTIES PVT. LTD.(ALSO KNOWN AS ADANI AGRO PRIVATE LIMITED),AHMEDABAD vs. THE DY. COMMISSIONER OF INCOME TAX, CIRCLE-1(1)(1),, AHMEDABAD

In the result, the appeal of the Assessee is allowed and the appeal of the Revenue is dismissed

ITA 2617/AHD/2017[2013-14]Status: DisposedITAT Ahmedabad06 Jan 2020AY 2013-14

Bench: Shri Rajpal Yadav & Shri Waseem Ahmed1. आयकर अपील सं./Ita No. 2617/Ahd/2017 2. आयकर अपील सं./Ita No. 2806/Ahd/2017 ("नधा"रण वष"/Assessment Year : 2013-14) 1. Adani Properties Pvt.Ltd. 1.The Dcit बनाम/ (Also Known As Adani Agro Circle-1(1)(1) Vs. Private Limited) Ahmedabad 8Th Floor, Shikhar Nr.Mithakhali Six Roads Navrangpura Ahmedabad 380 009 2. The Dcit 2.Adani Properties Circle-1(1)(1) Pvt.Ltd., Ahmedabad Ahmedabad "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aabca 3182 H .. (अपीलाथ"/Appellants) (""यथ" / Respondents) Assessee By : Shri Vartik Chokshi & Shri Biren Shah, Ars Revenue By : Shri Alok Singh, Cit-Dr

For Appellant: Shri Vartik Chokshi &For Respondent: Shri Alok Singh, CIT-DR
Section 14A

…n.” 6.1. We also find support and guidance from the judgment of the Hon’ble Supreme Court in the case of PCIT Vs. State Bank of Patiala and ITA No.2806/Ahd/2017 (By Revenue) Adani Properties Pvt.Ltd. vs. DCIT (cross-appeals) Asst.Year - 2013-14 reported in 99 Taxmann.com 26 wherein the SLP was dismissed involving the identical facts and circumstances. 6.2. In view of the above, we hold that the amount of disallowance as discussed above is not warranted in the present facts and circumstances. As such, the amount of the disallowance under section 14A r.w.r. 8D of Income Tax Rules cannot exceed the amount of dis…

CHHEDA HOUSING DEVELOPMENT CORPORATION,MUMBAI vs. ADDL CIT 32(1), MUMBAI

In the result the grounds of appeal raised by the assessee are allowed

ITA 86/MUM/2017[2012-13]Status: DisposedITAT Mumbai29 May 2019AY 2012-13

Bench: Shri G.S. Pannu, Vice- & Shri Pawan Singhm/S Chheda Housing Addl. Cit-32(1) Development Corporation 2Nd Floor, C-11, Pratyakshkar 109-111, Goyal Shopping Bhavan, Bandra-Kurla Centre, Opp. Railway Station, Complex, Bandra East, Vs. Borivali (W), Mumbai-400051. Mumbai-400092. Pan: Aaefc1484E Appellant Respondent Appellant By : Dr. K. Shivaram With Shri Rahul K. Hakkani (Ar) Respondent By : Shri H.N. Singh Cit –Dr With Shri Rajeev Gubgotra (Sr.Dr) Date Of Hearing : 05.04.2019 Date Of Pronouncement : 29.05.2019 Order Under Section 254(1)Of Income Tax Act

For Appellant: Dr. K. Shivaram with Shri Rahul K. Hakkani (AR)For Respondent: Shri H.N. Singh CIT –DR with Shri Rajeev Gubgotra (Sr.DR)
Section 2(14)Section 2(47)Section 254(1)

…IN THE INCOME-TAX APPELLATE TRIBUNAL “C” BENCH MUMBAI BEFORE SHRI G.S. PANNU, VICE-PRESIDENT AND SHRI PAWAN SINGH, JUDICIAL MEMBER M/s Chheda Housing Addl. CIT-32(1) Development Corporation 2nd Floor, C-11, Pratyakshkar 109-111, Goyal Shopping Bhavan, Bandra-Kurla Centre, Opp. Railway Station, Complex, Bandra East, Vs. Borivali (W), Mumbai-400051. Mumbai-400092. PAN: AAEFC1484E Appellant Respondent Appellant by : Dr. K. Shivaram with Shri Rahul K. Hakkani (AR) Respondent by : Shri H.N. Singh CIT –DR with Shri Rajeev Gubgotra (Sr.DR) Date of Hearing : 05.04.2019 Date of Pronouncement : 29.05.2019 ORDER UNDER…

Recently, in Bhojison Infrastructure (P) Ltd. v. ITO (99 Taxmann.com 26) — Cited in 5 Judgments | BharatTax