RNS Infrastructure Ltd. v. Dy. CIT

54 SOT 94Income Tax Appellate Tribunal2012#21168 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2017.

Judgments citing RNS Infrastructure Ltd. v. Dy. CIT

DCIT, NEW DELHI vs. M/S. ANSAL HOUSING & CONSTRUCTION LTD., NEW DELHI

Accordingly, the appeal of the Revenue for the assessment year 2006-07 is hereby allowed for statistical purposes

ITA 1576/DEL/2010[2006-07]Status: DisposedITAT Delhi28 Mar 2017AY 2006-07

Bench: Shri S.V. Mehrotra & Shri Sudhanshu Srivastavaassessment Year : 2004-05 Ansal Housing & Construction Acit, Central Circle-20, Ltd., New Delhi. Ugf-15, Indraprakash Bldg., Vs. 21, Barakhamba Road, New Delhi. Pan : Aaaca 0377 R (Appellant) (Respondent) Assessment Year : 2005-06 Ansal Housing & Construction Acit, Central Circle-20, Ltd., New Delhi. Ugf-15, Indraprakash Bldg., Vs. 21, Barakhamba Road, New Delhi. Pan : Aaaca 0377 R (Appellant) (Respondent) Assessment Year : 2005-06 Acit, Central Circle-20, Ansal Housing & Construction New Delhi. Ltd., Ugf-15, Indraprakash Bldg., Vs. 21, Barakhamba Road, New Delhi. Pan : Aaaca 0377 R (Appellant) (Respondent)

For Respondent: Shri S. K. Jain, Sr.DR
Section 143(3)Section 32Section 35DSection 80I

…CTR 156 (Mad.)] • Global Reality v. ITO (2002) 134 ITO 407 (Indore)(Trib.) • D. K. Construction vs. ITO, ITA No. 243/Ind/2010, dt. 6.12.2010, ITAT Indore Bench, BCAJ p. 24, Vol. 42-B, Part 5, February 2011. (Trib.) • RNS Infrastructure Ltd. v. Dy. CIT: [2012] 54 SOT 94 (Bangalore -Trib.) • Siddhivinayak Kohinoor Venture [TS-590-ITAT-2013(PUN)]/159 TTJ 390 25. Ld. DR relied on the order of ld. CIT(A). 26. We have considered the submissions of both the parties and have perused the record of the case. Section 80IB(10) prior to its substitution by the Finance (No.2), 2004 w.e.f. 01.04.2005 as amended by the Finan…

THE ACIT.,, NEW DELHI vs. M/S. ANSAL HOUSING & CONSTRUCTION LTD.,, NEW DELHI

Accordingly, the appeal of the Revenue for the assessment year 2006-07 is hereby allowed for statistical purposes

ITA 1254/DEL/2009[2005-06]Status: DisposedITAT Delhi28 Mar 2017AY 2005-06

Bench: Shri S.V. Mehrotra & Shri Sudhanshu Srivastavaassessment Year : 2004-05 Ansal Housing & Construction Acit, Central Circle-20, Ltd., New Delhi. Ugf-15, Indraprakash Bldg., Vs. 21, Barakhamba Road, New Delhi. Pan : Aaaca 0377 R (Appellant) (Respondent) Assessment Year : 2005-06 Ansal Housing & Construction Acit, Central Circle-20, Ltd., New Delhi. Ugf-15, Indraprakash Bldg., Vs. 21, Barakhamba Road, New Delhi. Pan : Aaaca 0377 R (Appellant) (Respondent) Assessment Year : 2005-06 Acit, Central Circle-20, Ansal Housing & Construction New Delhi. Ltd., Ugf-15, Indraprakash Bldg., Vs. 21, Barakhamba Road, New Delhi. Pan : Aaaca 0377 R (Appellant) (Respondent)

For Respondent: Shri S. K. Jain, Sr.DR
Section 143(3)Section 32Section 35DSection 80I

…CTR 156 (Mad.)] • Global Reality v. ITO (2002) 134 ITO 407 (Indore)(Trib.) • D. K. Construction vs. ITO, ITA No. 243/Ind/2010, dt. 6.12.2010, ITAT Indore Bench, BCAJ p. 24, Vol. 42-B, Part 5, February 2011. (Trib.) • RNS Infrastructure Ltd. v. Dy. CIT: [2012] 54 SOT 94 (Bangalore -Trib.) • Siddhivinayak Kohinoor Venture [TS-590-ITAT-2013(PUN)]/159 TTJ 390 25. Ld. DR relied on the order of ld. CIT(A). 26. We have considered the submissions of both the parties and have perused the record of the case. Section 80IB(10) prior to its substitution by the Finance (No.2), 2004 w.e.f. 01.04.2005 as amended by the Finan…

ANSAL HOUSING & CONSTRUCTION LTD,NEW DELHI vs. ACIT, NEW DELHI

Accordingly, the appeal of the Revenue for the assessment year 2006-07 is hereby allowed for statistical purposes

ITA 1248/DEL/2009[2005-06]Status: DisposedITAT Delhi28 Mar 2017AY 2005-06

Bench: Shri S.V. Mehrotra & Shri Sudhanshu Srivastavaassessment Year : 2004-05 Ansal Housing & Construction Acit, Central Circle-20, Ltd., New Delhi. Ugf-15, Indraprakash Bldg., Vs. 21, Barakhamba Road, New Delhi. Pan : Aaaca 0377 R (Appellant) (Respondent) Assessment Year : 2005-06 Ansal Housing & Construction Acit, Central Circle-20, Ltd., New Delhi. Ugf-15, Indraprakash Bldg., Vs. 21, Barakhamba Road, New Delhi. Pan : Aaaca 0377 R (Appellant) (Respondent) Assessment Year : 2005-06 Acit, Central Circle-20, Ansal Housing & Construction New Delhi. Ltd., Ugf-15, Indraprakash Bldg., Vs. 21, Barakhamba Road, New Delhi. Pan : Aaaca 0377 R (Appellant) (Respondent)

For Respondent: Shri S. K. Jain, Sr.DR
Section 143(3)Section 32Section 35DSection 80I

…CTR 156 (Mad.)] • Global Reality v. ITO (2002) 134 ITO 407 (Indore)(Trib.) • D. K. Construction vs. ITO, ITA No. 243/Ind/2010, dt. 6.12.2010, ITAT Indore Bench, BCAJ p. 24, Vol. 42-B, Part 5, February 2011. (Trib.) • RNS Infrastructure Ltd. v. Dy. CIT: [2012] 54 SOT 94 (Bangalore -Trib.) • Siddhivinayak Kohinoor Venture [TS-590-ITAT-2013(PUN)]/159 TTJ 390 25. Ld. DR relied on the order of ld. CIT(A). 26. We have considered the submissions of both the parties and have perused the record of the case. Section 80IB(10) prior to its substitution by the Finance (No.2), 2004 w.e.f. 01.04.2005 as amended by the Finan…

ANSAL HOUSING & CONSTRUCTION LTD,NEW DELHI vs. ACIT CC-20, NEW DELHI

Accordingly, the appeal of the Revenue for the assessment year 2006-07 is hereby allowed for statistical purposes

ITA 3193/DEL/2008[2004-2005]Status: DisposedITAT Delhi28 Mar 2017AY 2004-2005

Bench: Shri S.V. Mehrotra & Shri Sudhanshu Srivastavaassessment Year : 2004-05 Ansal Housing & Construction Acit, Central Circle-20, Ltd., New Delhi. Ugf-15, Indraprakash Bldg., Vs. 21, Barakhamba Road, New Delhi. Pan : Aaaca 0377 R (Appellant) (Respondent) Assessment Year : 2005-06 Ansal Housing & Construction Acit, Central Circle-20, Ltd., New Delhi. Ugf-15, Indraprakash Bldg., Vs. 21, Barakhamba Road, New Delhi. Pan : Aaaca 0377 R (Appellant) (Respondent) Assessment Year : 2005-06 Acit, Central Circle-20, Ansal Housing & Construction New Delhi. Ltd., Ugf-15, Indraprakash Bldg., Vs. 21, Barakhamba Road, New Delhi. Pan : Aaaca 0377 R (Appellant) (Respondent)

For Respondent: Shri S. K. Jain, Sr.DR
Section 143(3)Section 32Section 35DSection 80I

…CTR 156 (Mad.)] • Global Reality v. ITO (2002) 134 ITO 407 (Indore)(Trib.) • D. K. Construction vs. ITO, ITA No. 243/Ind/2010, dt. 6.12.2010, ITAT Indore Bench, BCAJ p. 24, Vol. 42-B, Part 5, February 2011. (Trib.) • RNS Infrastructure Ltd. v. Dy. CIT: [2012] 54 SOT 94 (Bangalore -Trib.) • Siddhivinayak Kohinoor Venture [TS-590-ITAT-2013(PUN)]/159 TTJ 390 25. Ld. DR relied on the order of ld. CIT(A). 26. We have considered the submissions of both the parties and have perused the record of the case. Section 80IB(10) prior to its substitution by the Finance (No.2), 2004 w.e.f. 01.04.2005 as amended by the Finan…

RNS Infrastructure Ltd. v. Dy. CIT (54 SOT 94) — Cited in 4 Judgments | BharatTax