RELIANCE IS PLACED ON:- DCIT v. JSR Constructions (P.) Ltd.

71 Taxmann.com 184Reported decision2016#18218 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2024.

Judgments citing RELIANCE IS PLACED ON:- DCIT v. JSR Constructions (P.) Ltd.

DCIT, Central Circle-1, Mangaluru vs. Usk Construction Company Dp, Udupi

In the result, the appeal of the revenue is partly allowed

ITA 647/BANG/2023[2019]Status: DisposedITAT Bangalore12 Jun 2024

Bench: Shri Laxmi Prasad Sahu & Shri Soundararajan K., Judciial Member Assessment Year : 2019-20

For Appellant: Shri Thamba Mahendra, Jt.CIT(DR), BengaluruFor Respondent: Shri Shiva Prasad Reddy, ITP

Section 132Section 143(1)Section 44A

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER AND SHRI SOUNDARARAJAN K., JUDCIIAL MEMBER Assessment year : 2019-20 The Deputy Commissioner of Vs. USK Constructions Co. DP, Income Tax, 13-2-1A16, Vishwas Tower, Central Circle-1, First Floor, Court Road, Mangaluru. Ajjarakadu, Udupi – 575 001. PAN : AAFFU 0260K APPELLANT RESPONDENT Appellant by : Shri Thamba Mahendra, Jt.CIT(DR), Bengaluru. Respondent by : Shri Shiva Prasad Reddy, ITP Date of hearing : 25.04.2024 Date of Pronouncement : 12.06.2024 O R D E R Per Laxmi Prasad Sahu, Accountant Member Th…

Shri Shailesh Jayant Shah, Mumbai vs. ITO - 29(3)(3), Mumbai

In the result, appeal filed by the assessee in ITA

ITA 3818/MUM/2019[2012-13]Status: DisposedITAT Mumbai30 Sept 2021AY 2012-13

Bench: Shri Mahavir Singh & Shri S. Rifaur Rahman

For Appellant: Shri Vimal PunmiyaFor Respondent: Shri Ajay Singh

Section 143(1)Section 144Section 234ASection 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENT AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER ITA no.3818/Mum./2019 (Assessment Year : 2012–13) ITA no.3819/Mum./2019 (Assessment Year : 2012–13) Shri Shailesh Jayant Shah 210, Shop no.5, Iron Market ……………. Appellant Masjid, Mumbai 400 009 PAN : AAEPS1841D v/s Income Tax Officer ……………. Respondent Ward–29(3)(3), Mumbai Assessee by : Shri Vimal Punmiya Revenue by : Shri Ajay Singh Date of Hearing – 31.08.2021 Date of Order – 30/09/2021 O R D E R PER S. RIFAUR RAHMAN, A.M. The present appeal has been filed by the asses…

M/S. Ceebros Hotels Pvt. Ltd., Chennai vs. DCIT, CC - 1 (2), Chennai

In the result, appeal filed by the assessee is allowed

ITA 3372/CHNY/2019[2015-16]Status: DisposedITAT Chennai31 Mar 2021AY 2015-16

Bench: Shri V. Durga Rao & Shri G. Manjunatha

For Appellant: Mr. Abani Kanta Nayak, CITFor Respondent: 09.02.2021

Section 36(1)(ii)Section 36(1)(iii)Section 37(1)

…आयकर अपील"य अ"धकरण,‘सी’"यायपीठ,चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘C’ BENCH, CHENNAI "ी वी. दुगा" राव, "या"यक सद"य एवं "ी जी.मंजुनाथ, लेखा सद"य के सम$ BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER आयकरअपीलसं./I.T.A.No.3372/Chny/2019 ("नधा"रणवष" / Assessment Year: 2015-16) M/s.Ceebros Hotels P.Ltd. Vs The Deputy Commissioner of 19/1, Sukriti, III Cross Road, Income Tax, R.A.Puram, Corporate Circle-1(2) Chennai-34. Chennai-600 028. PAN: AAACC 3051E (अपीलाथ"/Appellant) (""यथ"/Respondent) : Mr.S.Sridhar, Advocate अपीलाथ"क"ओरसे/ Appellant by : Mr. Abani Kanta Nayak, C…

Deputy Commissioner of Income Tax, Circle- 7(1)(1), Bangalore vs. M/S. Thermo King India Private Limited, Bangalore

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

ITA 121/BANG/2020[2008-09]Status: DisposedITAT Bangalore04 Sept 2020AY 2008-09

Bench: Shri N.V. Vasudevanand Shri B.R. Baskaran, Accoutant Member Assessmentyear:2008-09

For Appellant: Shri Muzaffar Hussain, D.RFor Respondent: Shri Sharath Rao, A.R

Section 145ASection 36(1)(iii)

…ued on loan taken for the purpose of meeting working capital needs cannot be attributed to the cost of inventory. Further, the appellant also has placed reliance on the decision of the Hon'ble Bangalore tribunal in the case of JSR Constructions (P) Ltd [2016] 71 Taxmann.com 184, wherein it was held that "interest cost attributed to loans for financing the normal trading activity of the appellant is a period cost and to be charged to profit and loss account and such interest cannot go into the cost of inventories". The submissions of the appellant have been considered. The appellant is a trader and the inventory m…

Nayan T. Shah, Mumbai vs. DCIT Cir 23(3), Mumbai

The appeal of the assessee is allowed

ITA 1005/MUM/2016[2010-11]Status: DisposedITAT Mumbai18 Jul 2018AY 2010-11

Bench: Shri Joginder Singh & Shri Rajesh Kumarassessment Year: 2010-11 Nayan T Shah, Dcit, Flat No.501, 5Th Floor, Circle-23(3), बनाम/ Rajyog Residency, (Now Dcit Circle-29(2), Vs. Near Vardhman Nagar, Bandra Kurla Complex, Dr. R.P. Road, Bandra (East), Mulund (West), Mumbai Mumbai-400080 ("नधा"रती /Assessee) (राज"व /Revenue) Pan. No. Aahps3290B

Section 144Section 41(1)Section 44A

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, ‘बी’,मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES, ‘B’ MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी राजेश कुमार, लेखा सद"य, के सम" Before Shri Joginder Singh, Judicial Member, and Shri Rajesh Kumar, Accountant Member Assessment Year: 2010-11 Nayan T Shah, DCIT, Flat No.501, 5th Floor, Circle-23(3), बनाम/ Rajyog Residency, (Now DCIT Circle-29(2), Vs. Near Vardhman Nagar, Bandra Kurla Complex, Dr. R.P. Road, Bandra (East), Mulund (West), Mumbai Mumbai-400080 ("नधा"रती /Assessee) (राज"व /Revenue) PAN. No. AAHPS3290B "नधा"रती क" ओर से / Assessee by Shri Paresh Shapari…