Shrikant Real Estates (P) Ltd. v. Income Tax Officer-4(3)(4), Mumbai

The Tatta Niwashi Co Operative Housing Society Ltd, Mumbai vs. ITO Ward 27(3)(1), Mumbai

In the result appeal filed by the assessee stands allowed for statistical purposes

Bench: Smt. Beena Pillai () & Shri Omkareshwar Chidara ()

…the same from the positive interest figure of Rs.3,38,345/-meaning thereby that only Rs.1,04,810/- should be added to the taxable income. 10. Before parting, a similar issue came up for hearing before the Tribunal in the case of Srikant Real Estate Pvt. Ltd. 140 ITD 155 wherein one of us (AM) is the author of the decision where also the Tribunal has taken a similar view and directed the A.O. to rectify the error. Drawing support from the findings given in the aforesaid case, this appeal is also restored back to the files of the A.O. with the above direction. 7. The facts in the present case are identical. The as…

Fancy Corporation Ltd, Mumbai vs. Assistant Director of Income Tax, CPC, Mumbai

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

Bench: Hon’Ble Shri Sandeep Gosain

…the same from the positive interest figure of Rs.3,38,345/- meaning thereby that only Rs.1,04,810/- should be added to the taxable income. 10. Before parting, a similar issue came up for hearing before the Tribunal in the case of Srikant Real Estate Pvt. Ltd. 140 ITD 155 wherein one of us (AM) is the author of the decision where also the Tribunal has taken a similar view and directed the AO to rectify the error. Drawing support from the findings given in the aforesaid case, this appeal is also restored back to the files of the AO with the above direction. 11. In the result, the appeal filed by the assessee is all…

Krishna Kaveri Cooperative Housing Society Limited, Mumbai vs. The Income Tax Officer Ward 24(1)(1), Mumbai

In the result, appeal filed by the assessee is allowed

Bench: Shri Kuldip Singh, Hon'Ble & Shri S. Rifaur Rahman, Hon'Blekrishna Kaveri Cooperative V. Income Tax Officer-24(1)(1) Housing Society Limited Piramal Chamber Krishna Kaveri, Off Link Road Dr Ss Rao Marg, Parel Yamuna Nagar, Andheri (W) Mumbai- 400012 Mumbai-400053 Pan: Aaaak2142C (Appellant) (Respondent) Assessee Represented By : Shri. Piyush Chhajed & Shri Sumit Mantri Department Represented By : Shri. Saurabh Kumar Rai

…the same from the positive interest figure of Rs.3,38,345/- meaning thereby that only Rs.1,04,810/- should be added to the taxable income. 10 Before parting, a similar issue came up for hearing before the Tribunal in the case of Srikant Real Estate Pvt. Ltd. 140 ITD 155 wherein one of us (AM) is the author of the decision where also the Tribunal has taken a similar view and directed the A.O. to rectify the error. Drawing support from the findings given in the aforesaid case, this appeal is also restored back to the files of the A.O. with the above direction.” 7. The facts in the present case are identical. The a…

Yogita Dhiren Goradia, Mumbai vs. CIT (A), NFAC, Delhi

In the result, appeal of the assessee is allowed

…ilar circumstances, the Co-ordinate Bench of this Tribunal had an occasion to consider the negligible error that had crept in, in the electronic filing of returns in the case of Shrikant Real Estates (P) Ltd. vs. Income Tax Officer-4(3)(4), Mumbai reported in 140 ITD 155 wherein it was held as under:- 7. We have heard the rival submissions and perused the orders of the lower authorities and the copy of the revised e-return filed by the assessee. In the present system of e-filing of return which is totally depended upon the usage of software, It is possible that some clerical errors may occur at the time of enteri…