(Refer Para 40 on Page No. 174 of Paperbook for Case Laws) (b) ITO v. Gajraj Constructions

70 ITD 634Income Tax Appellate Tribunal#14368 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2020 to 2020.

Judgments citing (Refer Para 40 on Page No. 174 of Paperbook for Case Laws) (b) ITO v. Gajraj Constructions

Assistant Commissioner of Income-Tax, Kolhapur vs. Vijaykumar Rajaram Shah, Kolhapur

In the result, the appeal of the Revenue in ITA No

ITA 608/PUN/2016[2011-12]Status: DisposedITAT Pune26 Jun 2020AY 2011-12

Bench: Shri D. Karunakara Rao, Am & Shri S. S. Viswanethra Ravi, Jm Sl.

For Appellant: Shri Dr. P. Daniel, AdvFor Respondent: Shri B. Kishore
Section 132Section 132(4)Section 143(3)

…y on account of the undisclosed receipts from the housing project, Sai Nisarg Park – Mayureshwar amounting to Rs. 60,00,000/-. Thus, on this Ground assessee succeeds.” (Refer Para 40 on Page No. 174 of Paperbook for Case Laws) (b) ITO v. Gajraj Constructions [70 ITD 634 (Pune)] “5. The issue raised in the present appeal is against the additional claim of deduction under section 80-IB(10) of the Act in respect of undisclosed receipts. 13. The issue in the present appeal is identical to the issue before the Pune Bench of the Tribunal in Naresh T. Wadhwani (supra) and following the same parity of reasoning, we hold…

Assistant Commissioner of Income-Tax vs. Laxmi Civil Engineering Services Pvt. Ltd., Kolhapur

In the result, the appeal of the Revenue in ITA No

ITA 1247/PUN/2015[2011-12]Status: DisposedITAT Pune26 Jun 2020AY 2011-12

Bench: Shri D. Karunakara Rao, Am & Shri S. S. Viswanethra Ravi, Jm Sl.

For Appellant: Shri Dr. P. Daniel, AdvFor Respondent: Shri B. Kishore
Section 132Section 132(4)Section 143(3)

…y on account of the undisclosed receipts from the housing project, Sai Nisarg Park – Mayureshwar amounting to Rs. 60,00,000/-. Thus, on this Ground assessee succeeds.” (Refer Para 40 on Page No. 174 of Paperbook for Case Laws) (b) ITO v. Gajraj Constructions [70 ITD 634 (Pune)] “5. The issue raised in the present appeal is against the additional claim of deduction under section 80-IB(10) of the Act in respect of undisclosed receipts. 13. The issue in the present appeal is identical to the issue before the Pune Bench of the Tribunal in Naresh T. Wadhwani (supra) and following the same parity of reasoning, we hold…

Assistant Commissioner of Income-Tax vs. Laxmi Civil Engineering Services Pvt. Ltd., Kolhapur

In the result, the appeal of the Revenue in ITA No

ITA 1246/PUN/2015[2010-11]Status: DisposedITAT Pune26 Jun 2020AY 2010-11

Bench: Shri D. Karunakara Rao, Am & Shri S. S. Viswanethra Ravi, Jm Sl.

For Appellant: Shri Dr. P. Daniel, AdvFor Respondent: Shri B. Kishore
Section 132Section 132(4)Section 143(3)

…y on account of the undisclosed receipts from the housing project, Sai Nisarg Park – Mayureshwar amounting to Rs. 60,00,000/-. Thus, on this Ground assessee succeeds.” (Refer Para 40 on Page No. 174 of Paperbook for Case Laws) (b) ITO v. Gajraj Constructions [70 ITD 634 (Pune)] “5. The issue raised in the present appeal is against the additional claim of deduction under section 80-IB(10) of the Act in respect of undisclosed receipts. 13. The issue in the present appeal is identical to the issue before the Pune Bench of the Tribunal in Naresh T. Wadhwani (supra) and following the same parity of reasoning, we hold…

Assistant Commissioner of Income-Tax vs. Laxmi Civil Engineering Services Pvt. Ltd., Kolhapur

In the result, the appeal of the Revenue in ITA No

ITA 1245/PUN/2015[2009-10]Status: DisposedITAT Pune26 Jun 2020AY 2009-10

Bench: Shri D. Karunakara Rao, Am & Shri S. S. Viswanethra Ravi, Jm Sl.

For Appellant: Shri Dr. P. Daniel, AdvFor Respondent: Shri B. Kishore
Section 132Section 132(4)Section 143(3)

…y on account of the undisclosed receipts from the housing project, Sai Nisarg Park – Mayureshwar amounting to Rs. 60,00,000/-. Thus, on this Ground assessee succeeds.” (Refer Para 40 on Page No. 174 of Paperbook for Case Laws) (b) ITO v. Gajraj Constructions [70 ITD 634 (Pune)] “5. The issue raised in the present appeal is against the additional claim of deduction under section 80-IB(10) of the Act in respect of undisclosed receipts. 13. The issue in the present appeal is identical to the issue before the Pune Bench of the Tribunal in Naresh T. Wadhwani (supra) and following the same parity of reasoning, we hold…

Laxmi Civil Engineering Services Pvt. Ltd., Kolhapur vs. Assistant Commisisoner of Income-Tax

In the result, the appeal of the Revenue in ITA No

ITA 1179/PUN/2015[2011-12]Status: DisposedITAT Pune26 Jun 2020AY 2011-12

Bench: Shri D. Karunakara Rao, Am & Shri S. S. Viswanethra Ravi, Jm Sl.

For Appellant: Shri Dr. P. Daniel, AdvFor Respondent: Shri B. Kishore
Section 132Section 132(4)Section 143(3)

…y on account of the undisclosed receipts from the housing project, Sai Nisarg Park – Mayureshwar amounting to Rs. 60,00,000/-. Thus, on this Ground assessee succeeds.” (Refer Para 40 on Page No. 174 of Paperbook for Case Laws) (b) ITO v. Gajraj Constructions [70 ITD 634 (Pune)] “5. The issue raised in the present appeal is against the additional claim of deduction under section 80-IB(10) of the Act in respect of undisclosed receipts. 13. The issue in the present appeal is identical to the issue before the Pune Bench of the Tribunal in Naresh T. Wadhwani (supra) and following the same parity of reasoning, we hold…

Laxmi Civil Engineering Services Pvt. Ltd., Kolhapur vs. Assistant Commisisoner of Income-Tax

In the result, the appeal of the Revenue in ITA No

ITA 1178/PUN/2015[2010-11]Status: DisposedITAT Pune26 Jun 2020AY 2010-11

Bench: Shri D. Karunakara Rao, Am & Shri S. S. Viswanethra Ravi, Jm Sl.

For Appellant: Shri Dr. P. Daniel, AdvFor Respondent: Shri B. Kishore
Section 132Section 132(4)Section 143(3)

…y on account of the undisclosed receipts from the housing project, Sai Nisarg Park – Mayureshwar amounting to Rs. 60,00,000/-. Thus, on this Ground assessee succeeds.” (Refer Para 40 on Page No. 174 of Paperbook for Case Laws) (b) ITO v. Gajraj Constructions [70 ITD 634 (Pune)] “5. The issue raised in the present appeal is against the additional claim of deduction under section 80-IB(10) of the Act in respect of undisclosed receipts. 13. The issue in the present appeal is identical to the issue before the Pune Bench of the Tribunal in Naresh T. Wadhwani (supra) and following the same parity of reasoning, we hold…

Laxmi Civil Engineering Services Pvt. Ltd., Kolhapur vs. Assistant Commisisoner of Income-Tax

In the result, the appeal of the Revenue in ITA No

ITA 1177/PUN/2015[2009-10]Status: DisposedITAT Pune26 Jun 2020AY 2009-10

Bench: Shri D. Karunakara Rao, Am & Shri S. S. Viswanethra Ravi, Jm Sl.

For Appellant: Shri Dr. P. Daniel, AdvFor Respondent: Shri B. Kishore
Section 132Section 132(4)Section 143(3)

…y on account of the undisclosed receipts from the housing project, Sai Nisarg Park – Mayureshwar amounting to Rs. 60,00,000/-. Thus, on this Ground assessee succeeds.” (Refer Para 40 on Page No. 174 of Paperbook for Case Laws) (b) ITO v. Gajraj Constructions [70 ITD 634 (Pune)] “5. The issue raised in the present appeal is against the additional claim of deduction under section 80-IB(10) of the Act in respect of undisclosed receipts. 13. The issue in the present appeal is identical to the issue before the Pune Bench of the Tribunal in Naresh T. Wadhwani (supra) and following the same parity of reasoning, we hold…

(Refer Para 40 on Page No. 174 of Paperbook for Case Laws) (b) ITO v. Gajraj Constructions (70 ITD 634) — Cited in 7 Judgments | BharatTax