Sai Bhargavanath Infra v. Assistant Commissioner of Income-tax*

144 Taxmann.com 168Income Tax Appellate Tribunal2022#6530 most cited

What is Sai Bhargavanath Infra v. Assistant Commissioner of Income-tax* authority for?

Section 43CA of the Income Tax Act, 1961, taxes the difference between consideration and stamp duty value as deemed income when an asset other than land or building is transferred for less than the stamp duty value. A proviso to Section 43CA allows for a tolerance band of 10% difference.

17

judgments rely on this decision, according to BharatTax’s citation analysis of 366,315 Indian tax judgments — from 2023 to 2026.

Also referred to as

Sai Bhargavanath Infra · Section 43CA · stamp duty value · deemed income · transfer of asset · consideration · 10% margin · tolerance band · income tax

Sections most often in play

Section 143(3)Section 43CASection 50CSection 250Section 56(2)(x)Section 132Section 153CSection 40A(2)(b)

Issues it is cited on

section 43csection 43casection 113safe harboursection 50c(1)retrospective amendmentfull value of considerationstamp duty valuecircle ratetransfer of capital assetsection 56(2)(x)section 50c

Judgments citing Sai Bhargavanath Infra v. Assistant Commissioner of Income-tax*

Harish Hari Gandhi, Mumbai vs. ACIT Circle 33(1), Mumbai

In the result, the appeal of the assessee bearing ITA No

ITA 7509/MUM/2025[2017-18]Status: DisposedITAT Mumbai03 Feb 2026AY 2017-18

Bench: Shri Anikesh Banerjee & Shri Makarand Vasant Mahadeokarharish Hari Gandhi Vs Assistant Commissioner Of Income Shop No.1, Gokul Monarch, Tax, Circle 33(1), Mumbai Room No. 949, 9Th Floor, Kautilya Thakur Complex, Kandivali (East), Mumbai-400101 Bhawan, G-Block, Bandra (E), Pan:Aadpg1721F Mumbai-400051 Appellant Respondent Assessee By : Shri Paras Savla, Respondent By : Shri Ritesh Misra (Cit Dr) Date Of Hearing : 28/01/2026 Date Of Pronouncement : 03/02/2026 O R D E R Per: Anikesh Banerjee (Jm): The Instant Appeal Of The Assessee Filed Against The Order Of The Ld. Commissioner Of Income Tax Addl/Jcit(A), Thiruvanantpuram [For Brevity ‘The Ld.Cit(A)], Order Passed Under Section 250 Of The Income Tax Act 1961 (For Brevity ‘The Act’) For Assessment Year 2017-18, Date Of Order 10.09.2025. The Impugned Order Emanated From The Order Of The Ld. Assistant Commissioner Of Income Tax

For Appellant: Shri Paras SavlaFor Respondent: Shri Ritesh Misra (CIT DR)
Section 142(1)Section 143(3)Section 250Section 270ASection 43CSection 48

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “E”, MUMBAI BEFORE SHRI ANIKESH BANERJEE, JUDICIAL MEMBER AND SHRI MAKARAND VASANT MAHADEOKAR, ACCOUNTANT MEMBER Harish Hari Gandhi vs Assistant Commissioner of Income Shop No.1, Gokul Monarch, Tax, Circle 33(1), Mumbai Room No. 949, 9th floor, Kautilya Thakur Complex, Kandivali (East), Mumbai-400101 Bhawan, G-Block, Bandra (E), PAN:AADPG1721F Mumbai-400051 APPELLANT RESPONDENT Assessee by : Shri Paras Savla, Respondent by : Shri Ritesh Misra (CIT DR) Date of hearing : 28/01/2026 Date of pronouncement : 03/02/2026 O R D E R Per: Anikesh Banerjee (JM): The instant…

Deputy Commissioner, Mumbai vs. Gaurav Investments, Mumbai

In the result, the appeal by the Revenue is dismissed

ITA 5053/MUM/2025[2018-19]Status: DisposedITAT Mumbai08 Oct 2025AY 2018-19

Bench: Shri Sandeep Singh Karhailshri Prabhash Shankardeputy Commissioner Of Income Tax, Room No.656, 6Th Floor, Aaykar Bhavan, Maharishi Karve Road, Mumbai - 400020 ............... Appellant V/S Gaurav Investments, 1St Floor, B & C Block, Tradelink, E-Wing, ……………… Respondent Kamala Mill Compounds, Senapati Bapat Marg Lower Parel, Mumbai – 400023 Pan: Aadfg0064D

For Appellant: Shri Kshitiji Kasi ViswanathFor Respondent: Shri Swapnil Choudhary, Sr. DR
Section 143(3)Section 154Section 250Section 43C

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER Deputy Commissioner of Income Tax, Room No.656, 6th Floor, Aaykar Bhavan, Maharishi Karve Road, Mumbai - 400020 ............... Appellant v/s Gaurav Investments, 1st Floor, B & C Block, Tradelink, E-Wing, ……………… Respondent Kamala Mill Compounds, Senapati Bapat Marg Lower Parel, Mumbai – 400023 PAN: AADFG0064D Assessee by : Shri Kshitiji Kasi Viswanath Revenue by : Shri Swapnil Choudhary, Sr. DR Date of Hearing – 06/10/2025 Date of Order - 08/10/2025 O R D E R PER SA…

Deputy Commissioner of Income Tax, Chennai vs. Shriprop Properties Private Limited, Bangalore

ITA 1283/CHNY/2025[2018-19]Status: DisposedITAT Chennai25 Jul 2025AY 2018-19

Bench: Shri George George K & Ms Padmavathy S, Am

For Appellant: Mrs. S. Ananthan, CA (virtually)For Respondent: Ms. E. Pavuna Sundari, CIT
Section 132Section 143(3)Section 153CSection 250Section 40A(2)(b)Section 56(2)(x)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, CHENNAI BEFORE SHRI GEORGE GEORGE K, VICE PRESIDENT & MS PADMAVATHY S, AM I.T.A. No. 1172/Chny/2025 (Assessment Year: 2018-19) SPL Shelters Private Limited. DCIT, CC-1(4), New No. 9, Lakshmi Neela Rite Investigation Building, Choice Chamber, Bazullah Road, Chennai-600034. Vs. T. Nagar, Chennai-600017. PAN: AAVCS5350D Appellant) : Respondent) I.T.A. No. 1273/Chny/2025 (Assessment Year: 2018-19) Deputy Commissioner of Income SPL Shelters Private Limited. Tax, CC-1(4) New No. 9, Lakshmi Neela Rite No. 46, Investigation Building, Income Choice Chamber, Bazullah Road…

Deputy Commissioner of Income Tax, Chennai vs. Spl Shelters Private Limited, Chennai

ITA 1273/CHNY/2025[2018-19]Status: DisposedITAT Chennai25 Jul 2025AY 2018-19

Bench: Shri George George K & Ms Padmavathy S, Am

For Appellant: Mrs. S. Ananthan, CA (virtually)For Respondent: Ms. E. Pavuna Sundari, CIT
Section 132Section 143(3)Section 153CSection 250Section 40A(2)(b)Section 56(2)(x)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, CHENNAI BEFORE SHRI GEORGE GEORGE K, VICE PRESIDENT & MS PADMAVATHY S, AM I.T.A. No. 1172/Chny/2025 (Assessment Year: 2018-19) SPL Shelters Private Limited. DCIT, CC-1(4), New No. 9, Lakshmi Neela Rite Investigation Building, Choice Chamber, Bazullah Road, Chennai-600034. Vs. T. Nagar, Chennai-600017. PAN: AAVCS5350D Appellant) : Respondent) I.T.A. No. 1273/Chny/2025 (Assessment Year: 2018-19) Deputy Commissioner of Income SPL Shelters Private Limited. Tax, CC-1(4) New No. 9, Lakshmi Neela Rite No. 46, Investigation Building, Income Choice Chamber, Bazullah Road…

Shriprop Properties Pvt. Ltd., Bangalore vs. DCIT, Central Circle-1(4), Chennai

ITA 1173/CHNY/2025[2018-19]Status: DisposedITAT Chennai25 Jul 2025AY 2018-19

Bench: Shri George George K & Ms Padmavathy S, Am

For Appellant: Mrs. S. Ananthan, CA (virtually)For Respondent: Ms. E. Pavuna Sundari, CIT
Section 132Section 143(3)Section 153CSection 250Section 40A(2)(b)Section 56(2)(x)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, CHENNAI BEFORE SHRI GEORGE GEORGE K, VICE PRESIDENT & MS PADMAVATHY S, AM I.T.A. No. 1172/Chny/2025 (Assessment Year: 2018-19) SPL Shelters Private Limited. New No. 9, Lakshmi Neela Rite Choice Chamber, Bazullah Road, T. Nagar, Chennai-600017. PAN: AAVCS5350D Vs. DCIT, CC-1(4), Investigation Building, Chennai-600034. : Respondent) (Appellant) I.T.A. No. 1273/Chny/2025 (Assessment Year: 2018-19) Deputy Commissioner of Income Tax, CC-1(4) No. 46, Investigation Building, Income Tax Office, Nungambakkam, Chennai-600034. Vs. SPL Shelters Private Limited. New No. 9, Laksh…

Spl Shelters Pvt. Ltd., Bangalore vs. DCIT, Central Circle-1(4), Chennai

ITA 1172/CHNY/2025[2018-19]Status: DisposedITAT Chennai25 Jul 2025AY 2018-19

Bench: Shri George George K & Ms Padmavathy S, Am

For Appellant: Mrs. S. Ananthan, CA (virtually)For Respondent: Ms. E. Pavuna Sundari, CIT
Section 132Section 143(3)Section 153CSection 250Section 40A(2)(b)Section 56(2)(x)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, CHENNAI BEFORE SHRI GEORGE GEORGE K, VICE PRESIDENT & MS PADMAVATHY S, AM I.T.A. No. 1172/Chny/2025 (Assessment Year: 2018-19) SPL Shelters Private Limited. DCIT, CC-1(4), New No. 9, Lakshmi Neela Rite Investigation Building, Choice Chamber, Bazullah Road, Chennai-600034. Vs. T. Nagar, Chennai-600017. PAN: AAVCS5350D Appellant) : Respondent) I.T.A. No. 1273/Chny/2025 (Assessment Year: 2018-19) Deputy Commissioner of Income SPL Shelters Private Limited. Tax, CC-1(4) New No. 9, Lakshmi Neela Rite No. 46, Investigation Building, Income Choice Chamber, Bazullah Road…

Raj Group, Mumbai vs. Assistant Commissioner of Income Tax, Mumbai

In the result, the appeal of the assessee bearing ITA No

ITA 3241/MUM/2024[2017-18]Status: DisposedITAT Mumbai23 Oct 2024AY 2017-18

Bench: Shri Anikesh Banerjee & Shri Omkareshwar Chidara

For Appellant: ShriShriram BajajFor Respondent: Shri Sunny Kachhwaha, Sr.DR
Section 143(3)Section 250Section 36(1)(iii)Section 43C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D”, MUMBAI BEFORE SHRI ANIKESH BANERJEE, JUDICIAL MEMBER AND SHRI OMKARESHWAR CHIDARA, ACCOUNTANT MEMBER I.T.A 3241/Mum/2024 (Assessment Year 2017-18) Raj Group vs Assistant Commissioner of Income- 6, Guru Ashray, MIDC Road tax, Circle 2, Kalyan Katrap, Badlapur East-400614 Rani Mansion, Murbad Road PAN- AAAFR9689K Kalyan West, Dist.Thane APPELLANT RESPONDENT Assessee by : ShriShriram Bajaj Respondent by : Shri Sunny Kachhwaha, Sr.DR Date of hearing : 07/10/2024 Date of pronouncement : 23/10/2024 O R D E R PER ANIKESH BANERJEE, J.M: The instant appeal of…

M/S Kiran Sanran Associates, Pune vs. Principal Commissioner of Income Tax (Central), Pune

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

ITA 791/PUN/2024[2018-19]Status: DisposedITAT Pune09 Sept 2024AY 2018-19

Bench: Shri R. K. Panda & Ms Astha Chandraassessment Year : 2018-19

For Appellant: Shri Naveen RanderFor Respondent: Shri Keyur Patel, CIT-DR
Section 143(3)Section 2Section 263Section 28Section 36(1)(va)Section 43BSection 43C

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND MS ASTHA CHANDRA, JUDICIAL MEMBER Assessment Year : 2018-19 M/s. Karan Sanran Associates PCIT (Central), Pune 501, Karan Tej Bonita, C.T.S. Vs. No.1187/16, Off : Ghole Road, Shivajinagar, Pune – 411005 PAN : AAAAK6230H (Appellant) (Respondent) Assessee by : Shri Naveen Rander Department by : Shri Keyur Patel, CIT-DR Date of hearing : 21-08-2024 Date of pronouncement : 09-09-2024 O R D E R PER R. K. PANDA, VP : This appeal filed by the assessee is directed against the order dated 22.02.2024 passed u/s 263 of…

Kiran Ashok Desai, Mumbai vs. The PCIT Mumbai-19, Mumbai

In the result, Ground raised by the assessee is allowed and order passed by the Ld

ITA 1794/MUM/2024[2018-19]Status: DisposedITAT Mumbai21 Aug 2024AY 2018-19

Bench: Shri Amit Shukla & Shri Gagan Goyalkiran Ashok Desai, D-3, Triveni Building, 66 Walkeshwar Road, Maharashtra 400 066 Pan: Aabpd6275H ..... Appellant Vs. Pcit R. No. 617, 6Th Floor, Piramal Chamber, Lal Baug, Parel, Mumbai- 400 012 ..... Respondent

For Appellant: Shri Gunjan Kakkad, Ld. ARFor Respondent: Shri P. D. Chougule, Ld. DR
Section 143(3)Section 263Section 50CSection 56(2)Section 56(2)(x)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “E”, MUMBAI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER Kiran Ashok Desai, D-3, Triveni Building, 66 Walkeshwar Road, Maharashtra 400 066 PAN: AABPD6275H ..... Appellant Vs. PCIT R. No. 617, 6th floor, Piramal Chamber, Lal Baug, Parel, Mumbai- 400 012 ..... Respondent Appellant by : Shri Gunjan Kakkad, Ld. AR Respondent by : Shri P. D. Chougule, Ld. DR Date of hearing : 01/07/2024 Date of pronouncement : 21/08/2024 O R D E R PER GAGAN GOYAL, A.M: This appeal by assessee is directed against the order of Ld. PCIT, Mumbai dat…

Meridian Construction Private Limited, Mumbai vs. A-DCIT, Circle- 3(2)(1), Mumbai

ITA 2220/MUM/2024[2018-19]Status: DisposedITAT Mumbai29 Jul 2024AY 2018-19

Bench: Ms Padmavathy S, Am & Shri Rahul Chaudhary, Jm

For Respondent: Ms. Ritu Kamal Kishore, CA
Section 148Section 43C

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE MS PADMAVATHY S, AM & SHRI RAHUL CHAUDHARY, JM I.T.A. No. 2220/Mum/2024 (Assessment Year: 2018-19) Meridian Construction Pvt. Ltd. 112-122, Hira Bhavan, Rajaram Mohan Roy Road, Prathana Samaj, Girgaon S.O, Mumbai-400004 PAN : AAACM4144Q Vs. A-DCIT, Circle-3(2)(1) Aayakar Bhavan, M.K. Road, Mumbai. Assessee) Respondent) Assessee/Appellant by Revenue/Respondent by : Ms. Ritu Kamal Kishore, CA : Smt. Mahita Nair, Sr. DR Date of Hearing Date of Pronouncement : 15.07.2024 : 29.07.2024 ORDER Per Padmavathy S, AM: This appeal by the assessee is against the or…

Dy. Commissioner of Income Tax, CC-4(2), Central Range-4, Mumbai vs. M/S Neev Infrastructure Pvt Ltd, Mumbai

ITA 1537/MUM/2023[2015-16]Status: DisposedITAT Mumbai26 Feb 2024AY 2015-16

Bench: Shri Aby T Varkey & Shri Gagan Goyal

For Appellant: Shri Ashok Kumar Ambastha, Ld. DRFor Respondent: Shri Rahul Hakani, Ld. AR
Section 143(3)Section 14ASection 250Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “B”, MUMBAI BEFORE SHRI ABY T VARKEY, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER 1. ITA No. 1537/Mum/2023 (A.Y. 2015-16) DCIT CC-4(2), Central Range-4, R. No. 1921, 19th Floor, Air India Building, Nariman Point, Mumbai-400 020 ..... Appellant Vs. M/s. Neev Infrastructure Pvt. Ltd. 101 Sunder Apartments, Nesbit Road, Mazgaon Circle Mazgaon, Mumbai-400 010 PAN: AABCC7395N ....... Respondent & 2. CO No. 111/Mum/2023 (A.Y.2015-16) M/s. Neev Infrastructure Pvt. Ltd. 101 Sunder Apartments, Nesbit Road, Mazgaon Circle Mazgaon, Mumbai-400 010 PAN: AAB…

M/S. Ravi Developments, Mumbai vs. DCIT Central Circle -2, Mumbai

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

ITA 2928/MUM/2022[2015-16]Status: DisposedITAT Mumbai25 Aug 2023AY 2015-16

Bench: Shri Vikas Awasthy & Shri Gagan Goyalm/S. Ravi Developments 76, Laxmi Palace, Mathuradas Road, Kandivali (West) Mumbai-400 067 Pan: Aaafr2516G ...... Appellant Vs. Acit Cc – 2, Ashar It Park, 6Th Floor, Road No. 16Z, Wagle Industrial Estate, Thane Thane- 400 064 ..... Respondent

For Appellant: Shri Akshay Jain, Ld. ARFor Respondent: Smt. Mahita Nair, Ld. CIT-DR
Section 139Section 142(1)Section 143(3)Section 22Section 250Section 43CSection 50C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER M/s. Ravi Developments 76, Laxmi Palace, Mathuradas Road, Kandivali (west) Mumbai-400 067 PAN: AAAFR2516G ...... Appellant Vs. ACIT CC – 2, Ashar IT Park, 6th floor, Road No. 16Z, Wagle Industrial Estate, Thane Thane- 400 064 ..... Respondent Appellant by : Shri Akshay Jain, Ld. AR Respondent by : Smt. Mahita Nair, Ld. CIT-DR Date of hearing : 28/06/2023 Date of pronouncement : 25/08/2023 O R D E R PER GAGAN GOYAL, A.M: This appeal by assessee is directed against…

Amsons Steel Pvt Ltd., Thane vs. DCIT Cir-6(1)(1), Mumbai

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

ITA 970/MUM/2023[2014-15]Status: DisposedITAT Mumbai24 Aug 2023AY 2014-15

Bench: Shri Aby T. Varkey, Jm & Shri Amarjit Singh, Am आयकर अपील सं/ I.T.A. No.970/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2014-15) Amsons Steel Pvt. Ltd. बिधम/ Dcit, Circle-6(1)(1) Plot No. A/16, Wagle Aayakar Bhavan, M. K. Vs. Industrial Estate, Road Road, Mumbai-400020. No.8, Thane-400604. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaaca4716G (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Shashi Bekal Revenue By: Shri Manoj Kumar Sinha (Sr. Ar) सुनवाई की तारीख / Date Of Hearing: 08/08/2023 घोषणा की तारीख /Date Of Pronouncement: 24/08/2023 आदेश / O R D E R Per Aby T. Varkey, Jm: This Is An Appeal Preferred By The Assessee Against The Order Of The Ld. Commissioner Of Income Tax/Nfac, Delhi Dated 06.02.2023 For Assessment Year 2014-15. 2. The Grounds Of Appeal Of The Assessee Are As Under: - “1. On The Facts & Circumstances Of The Case As Well In Law The Learned Cit(A) Erred In Not Considering Fair Market Value Of The Properties As On 30.05.2013 Determined By The District Valuation Officer-1, It Deptt, Mumbai-12 Vide His Report Dated 21.02.2019 As Against Stamp Duty Value Adopted By Learned Assessing Officer Even Through Your Appellant Sold At Prevailing Market Rate At Arm’S Length Principle. 2. On The Facts & Circumstances Of The Case As Well In Law The Learned Cit(A) Erred In Not Giving The Benefit Of Curative Amendment Inserted In Section 43 Ca By Finance Act, 2018 W.E.F. 01.04.2019 & Subsequently Finance Act, 2020 W.E.F.

For Appellant: Shri Shashi BekalFor Respondent: Shri Manoj Kumar Sinha (Sr. AR)
Section 143(3)Section 43Section 43C

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND SHRI AMARJIT SINGH, AM आयकर अपील सं/ I.T.A. No.970/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2014-15) Amsons Steel Pvt. Ltd. बिधम/ DCIT, Circle-6(1)(1) Plot No. A/16, Wagle Aayakar Bhavan, M. K. Vs. Industrial Estate, Road Road, Mumbai-400020. No.8, Thane-400604. स्थधयी लेखध सं./जीआइआर सं./PAN/GIR No. : AAACA4716G (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee by: Shri Shashi Bekal Revenue by: Shri Manoj Kumar Sinha (Sr. AR) सुनवाई की तारीख / Date of Hearing: 08/08/2023 घोषणा की तारीख /Date of Pronouncement:…

Reliable Constructions, Mumbai vs. Assistant Comm. of Income Tax Circle 21(3), Mumbai

In the result, appeal of the assessee is allowed

ITA 958/MUM/2023[2016-2017]Status: DisposedITAT Mumbai21 Jun 2023AY 2016-2017

Bench: Shri Vikas Awasthy & Shri Gagan Goyalreliable Constructions, 1St Floor, Rohini Chs Ltd, Building No. 10, Shastri Nagar, Goregaon West, Mumbai-400 104 Pan: Aaifr7192E ...... Appellant Vs. Acit-21(3) Piramal Chamber, Lalbaug Parel, Mumbai-400012 ..... Respondent

For Appellant: Shri Ashwin ChhagFor Respondent: Smt. Mahita Nair, Sr. AR – CIT
Section 250Section 271(1)Section 43CSection 56(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER Reliable Constructions, 1st floor, Rohini CHS Ltd, Building No. 10, Shastri Nagar, Goregaon West, Mumbai-400 104 PAN: AAIFR7192E ...... Appellant Vs. ACIT-21(3) Piramal Chamber, Lalbaug Parel, Mumbai-400012 ..... Respondent Appellant by : Shri Ashwin Chhag Respondent by : Smt. Mahita Nair, Sr. AR – CIT Date of hearing : 21/06/2023 Date of pronouncement : 21/06/2023 ORDER PER GAGAN GOYAL, A.M: This appeal by assessee is directed against the order of National Face…

Alrameez Construction Pvt Ltd, Mumbai vs. National Faceless Appeal Centre, Mumbai

In the result grounds of appeal raised by assessee is allowed

ITA 482/MUM/2023[2018-2019]Status: DisposedITAT Mumbai12 Jun 2023AY 2018-2019

Bench: Shri Kuldip Singh & Shri Gagan Goyalm/S Alrameez Construction Pvt. Ltd. 707/708, 7Th Floor, Jms Business Centre Behram Baug, Oshiwara Link Road, Jogeshwari West, Mumbai-400 080 Pan: Aafca8078A ...... Appellant Vs. Cit/Nfac Delhi ..... Respondent

For Appellant: NoneFor Respondent: Shri Manoj Kumar Sinha, Sr. AR
Section 143Section 148Section 250Section 270ASection 274Section 275Section 43C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI KULDIP SINGH, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER M/s Alrameez Construction Pvt. Ltd. 707/708, 7th floor, JMS Business Centre Behram Baug, Oshiwara Link road, Jogeshwari west, Mumbai-400 080 PAN: AAFCA8078A ...... Appellant Vs. CIT/NFAC Delhi ..... Respondent Appellant by : None Respondent by : Shri Manoj Kumar Sinha, Sr. AR Date of hearing : 18/04/2023 Date of pronouncement : 12/06/2023 ORDER PER GAGAN GOYAL, A.M: This appeal by assessee is directed against the order of National Faceless Appeal Centre (for shor…

Macrotech Developers Ltd.(Successor to Bellissimo Crown Buildmart Pvt Ltd., Mumbai vs. DCIT Central Circle 7(3), Mumbai

The appeal is allowed

ITA 2266/MUM/2022[2017-18]Status: DisposedITAT Mumbai17 Apr 2023AY 2017-18

Bench: Shri Prashant Maharishi, Am & Shri Pavan Kumar Gadale, Jm

For Appellant: Shri Vijay Mehta, ARFor Respondent: Shri Manoj Kumar, CIT DR
Section 115JSection 14ASection 928Section 92B

…IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI PAVAN KUMAR GADALE, JM ITA Nos. 2266 & 2239/Mum/2022 (Assessment Years: 2017-18 & 2018-19) Macrotech Developers Ltd. (MDL) DCIT-7(3), 412, Floor-4, 17G, Room No.655, 6th Floor, Vardhaman Chamber, Cawasji Patel Road, Aaykar Bhavan, M.K. Road, Vs. Horniman Circle, Fort, Mumbai-400 020 Mumbai-400 001 (Appellant) (Respondent) PAN No. AAACL1490J Assessee by : Shri Vijay Mehta, AR Revenue by : Shri Manoj Kumar, CIT DR Date of hearing: 18.01.2023 Date of pronouncement : 17.04.2023 O R D E R PER PRASHANT MAHARISHI, AM:…

Macrotech Developrs Ltd, Mumbai vs. Dy Commissioner of Income Tax, Central Circle 7(3), Mumbai

The appeal is allowed

ITA 2239/MUM/2022[2018-19]Status: DisposedITAT Mumbai17 Apr 2023AY 2018-19

Bench: Shri Prashant Maharishi, Am & Shri Pavan Kumar Gadale, Jm

For Appellant: Shri Vijay Mehta, ARFor Respondent: Shri Manoj Kumar, CIT DR
Section 115JSection 14ASection 928Section 92B

…IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI PAVAN KUMAR GADALE, JM ITA Nos. 2266 & 2239/Mum/2022 (Assessment Years: 2017-18 & 2018-19) Macrotech Developers Ltd. (MDL) DCIT-7(3), 412, Floor-4, 17G, Room No.655, 6th Floor, Vardhaman Chamber, Cawasji Patel Road, Aaykar Bhavan, M.K. Road, Vs. Horniman Circle, Fort, Mumbai-400 020 Mumbai-400 001 (Appellant) (Respondent) PAN No. AAACL1490J Assessee by : Shri Vijay Mehta, AR Revenue by : Shri Manoj Kumar, CIT DR Date of hearing: 18.01.2023 Date of pronouncement : 17.04.2023 O R D E R PER PRASHANT MAHARISHI, AM:…

Sai Bhargavanath Infra v. Assistant Commissioner of Income-tax* (144 Taxmann.com 168) — Cited in 17 Judgments | BharatTax