Shyam Burlap Company Ltd. v. CIT

380 ITR 151High Court2016#3627 most cited

What is Shyam Burlap Company Ltd. v. CIT authority for?

Income derived from the sale, lease, or letting out of properties by a company whose purpose is to acquire, develop, and deal in properties is assessable as business income, not income from house property.

33

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2016 to 2023.

Also referred to as

Shyam Burlap Co Ltd v CIT · 380 ITR 151 · 61 Taxmann.com 121 · business income · property dealing · rental income · income from house property · company purpose · real estate development · Calcutta High Court

Also reported as

61 Taxmann.com 121

Issues it is cited on

recognised provident fundsection 50bsection 43b(f)approved gratuity fundsection 40a(9)section 211wholly and exclusively for businesssection 35dsection 32(1)(ii)slump saledomestic companyfull value of consideration

Judgments citing Shyam Burlap Company Ltd. v. CIT

El El Hotels & Investments Ltd., New Delhi vs. DCIT, New Delhi

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

ITA 918/DEL/2010[2006-07]Status: DisposedITAT Delhi16 Feb 2021AY 2006-07
For Appellant: Shri Ajay Wadhwa, Advocate &For Respondent: Ms Nidhi Srivastava, CIT-DR
Section 115JSection 132Section 143(3)Section 153A

…to operate the hotel has to be treated as Revenue expenditure in nature:- i) Addl.CIT vs. J.S.S. (P) Ltd., (1984) 19 Taxman 521 (Delhi); ii) Gopal Das Estates & Housing (P) Ltd. vs. CIT, (2019) 412 ITR 489 (Del); iii) Shyam Buriap Company Ltd. vs. CIT (2016) 380 ITR 151 (Calcutta); iv) Bikaner Gypsums Ltd. vs. CIT (1991) 187 ITR 39; v) CIT vs. Associated Cement Companies Ltd. (1988) 172 ITR 257 (SC); vi) Empire Jute Co. Ltd. vs. CIT (1980) 124 ITR 1 (SC); 14 vii) CIT vs. Ashok Leyland Ltd. (1972) 86 ITR 549 (SC); viii) Airport Authority of India vs. CIT (2012) 340 ITR 407 (Del); ix) CIT, Bombay vs. Airlines Hot…

The ACIT, Cochin vs. M/S.Ptl Enterprises Ltd, Cochin

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

ITA 84/COCH/2020[2014-15]Status: DisposedITAT Cochin06 Jul 2020AY 2014-15

Bench: Shri Chandra Poojari, Am & Shri George George K, Jm

For Appellant: Sri.Mritunjaya Sharma, CIT-DRFor Respondent: S/Sri.Joseph Marcose, Sr.Advocate &
Section 56(2)(ii)

…e apart from the fact that a legal plea crucially determinative of the claim of the appellant had not been considered in the orders for AY 2004-05 and 2007-08. 8.30 We would like here to make a gainful reference to the case of Shyam Burlap Company Ltd. v. CIT 380 ITR 151 (Cal), where the assessee in the past history consistently shown rental income under the head “Income from House Property” which stood accepted as such. However for the first time in AY 1996-97 it claimed the income to be income from business which was negated by Tribunal, having regard to the past history of the appellant and applying to the pri…

DCIT, Cir-12(1), Kolkata vs. M/S Bengal Ambuja Housing Development Ltd., Kolkata

Appeal is partly allowed in above terms

ITA 1298/KOL/2016[2012-2013]Status: DisposedITAT Kolkata20 Nov 2019AY 2012-2013

Bench: Shri S.S.Godara & Dr. A.L. Sainiassessment Year :2012-13

Section 143(3)Section 22Section 27

…आयकर अपील"य अधीकरण, "यायपीठ – “C” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “C” KOLKATA Before Shri S.S.Godara, Judicial Member and Dr. A.L. Saini, Accountant Member Assessment Year :2012-13 DCIT, Circle-12(1), V/s. M/s Bengal Ambuja 7th Floor, Aayakar Housing Development Ltd. Bhawan, P-7, “Vishwakarma”, 86C Chorwinghee Square, Topsia Road (South), Kolkata-69 Kolata-700 046 [PAN No.AABCB 0977 F] .. अपीलाथ" /Appellant ""यथ"/Respondent Shri Supriyo Pal, JCIT-SR-DR अपीलाथ" क" ओर से/By Appellant Shri Dilip S Damle, FCA ""यथ" क" ओर से/By Respondent 04-11-2019 सुनवाई क" तार"ख/Date of Hearing 20-11…

DCIT, Cir-12(1), Kolkata vs. M/S Bengal Ambuja Housing Development Ltd., Kolkata

In the result, the both appeals of the Revenue are dismissed

ITA 1514/KOL/2015[2010-2011]Status: DisposedITAT Kolkata18 Oct 2019AY 2010-2011

Bench: Shri A. T. Varkey, Jm & Shri A.L.Saini, Am]

Section 80ISection 80i

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA [Before Shri A. T. Varkey, JM & Shri A.L.Saini, AM] I.TA No. 1514/Kol/2015 Assessment Year: 2010-11 And I.TA No. 1515/Kol/2015 Assessment Year: 2011-12 DCIT, Cir-12(1), Kolkata Vs. M/s. Bengal Ambuja Housing Development Ltd. PAN: AABCB0977F Appellant Respondent Date of Hearing 01.08.2019 Date of Pronouncement 18. 10 .2019 For the Appellant Dr. (Shri ) P.K. Srihari, CIT, ld.DR For the Respondent Shri D.S.Damle, FCA & Shri Akkal Dudhwewala, FCA, ld.ARs ORDER PER SHRI A.T. VARKEY, JM These appeals are preferred by the Revenue against the separate o…

Haware Infrastructure Private Limited, Mumbai vs. Income Tax Officer 15(2)(1), Mumbai

In the result, appeal of the revenue is dismissed

ITA 2543/MUM/2019[2013-14]Status: DisposedITAT Mumbai30 Aug 2019AY 2013-14

Bench: Shri R.C. Sharma & Shri Pawan Singh

For Appellant: Shri J.P. Bairagra (AR)For Respondent: Shri B. Srinivas (CIT-DR) &
Section 115JSection 143(3)Section 22Section 254(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL, “H” BENCH MUMBAI BEFORE SHRI R.C. SHARMA, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER ITA No. 2543/Mum/2019 for Assessment Years: 2013-2014 Haware Infrastructure Pvt. Ltd. ITO- 15(2)(1), Room No. 452, 4th Floor, 413-416, Vardhaman Market, Sector-17, Vashi, Vs Aayakar Bhavan, M.K. Road, Navi Mumbai-400705. Mumbai-400020. PAN : AABCH3852R (Appellant) (Respondent) ITA No. 4021/Mum/2019 for Assessment Years: 2013-2014 ITO- 15(2)(1), Haware Infrastructure Pvt. Ltd. Room No. 452, 4th Floor, 413-416, Vardhaman Market, Aayakar Bhavan, M.K. Road, Vs Sector-17, Vashi, Mumb…

The ACIT, Cochin vs. M/S.Ptl Enterprises Ltd, Cochin

In the result, the appeals filed by the Revenue are dismissed

ITA 162/COCH/2017[2013-14]Status: DisposedITAT Cochin06 May 2019AY 2013-14

Bench: Shri Chandra Poojari, Am & Shri George George K, Jm

For Appellant: Sri.Alok MitraFor Respondent: Sri.Abraham Joseph Markose
Section 56(2)(ii)

…e apart from the fact that a legal plea crucially determinative of the claim of the appellant had not been considered in the orders for AY 2004-05 and 2007-08. 8.30 We would like here to make a gainful reference to the case of Shyam Burlap Company Ltd. v. CIT 380 ITR 151 (Cal), where the assessee in the past history consistently shown rental income under the head “Income from House Property” which stood accepted as such. However for the first time in AY 1996-97 it claimed the income to be income from business which was negated by Tribunal, having regard to the past history of the appellant and applying to the pri…

The ACIT, Cochin vs. M/S.Ptl Enterprises Ltd, Cochin

In the result, the appeals filed by the Revenue are dismissed

ITA 161/COCH/2017[2012-13]Status: DisposedITAT Cochin06 May 2019AY 2012-13

Bench: Shri Chandra Poojari, Am & Shri George George K, Jm

For Appellant: Sri.Alok MitraFor Respondent: Sri.Abraham Joseph Markose
Section 56(2)(ii)

…e apart from the fact that a legal plea crucially determinative of the claim of the appellant had not been considered in the orders for AY 2004-05 and 2007-08. 8.30 We would like here to make a gainful reference to the case of Shyam Burlap Company Ltd. v. CIT 380 ITR 151 (Cal), where the assessee in the past history consistently shown rental income under the head “Income from House Property” which stood accepted as such. However for the first time in AY 1996-97 it claimed the income to be income from business which was negated by Tribunal, having regard to the past history of the appellant and applying to the pri…

The ACIT, Cochin vs. M/S.Ptl Enterprises Ltd, Cochin

In the result, the appeals filed by the Revenue are dismissed

ITA 160/COCH/2017[2011-12]Status: DisposedITAT Cochin06 May 2019AY 2011-12

Bench: Shri Chandra Poojari, Am & Shri George George K, Jm

For Appellant: Sri.Alok MitraFor Respondent: Sri.Abraham Joseph Markose
Section 56(2)(ii)

…e apart from the fact that a legal plea crucially determinative of the claim of the appellant had not been considered in the orders for AY 2004-05 and 2007-08. 8.30 We would like here to make a gainful reference to the case of Shyam Burlap Company Ltd. v. CIT 380 ITR 151 (Cal), where the assessee in the past history consistently shown rental income under the head “Income from House Property” which stood accepted as such. However for the first time in AY 1996-97 it claimed the income to be income from business which was negated by Tribunal, having regard to the past history of the appellant and applying to the pri…

Deputy Commissioner of Income Tax-15(2)(1), Mumbai vs. Haware Constructions Private Limited, Mumbai

The appeal stands dismissed

ITA 4539/MUM/2017[2010-11]Status: DisposedITAT Mumbai09 Apr 2019AY 2010-11

Bench: Shri Saktijit Dey, Jm & Shri Manoj Kumar Aggarwal, Am

For Appellant: Devendra Jain- Ld.AR
Section 143(3)Section 22Section 24Section 263

…1 M/s. Haware Constructions Pvt. Ltd. Assessment Year-2010-11 आयकर अपीलीय अिधकरण “एच” "ायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI "ी श""जीत दे,"ाियक सद" एवं "ी मनोज कुमारअ"वाल, लेखा सद" के सम"। BEFORE SHRI SAKTIJIT DEY, JM AND SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं./ I.T.A. No.4539/Mum/2017 (िनधा"रण वष" / Assessment Year: 2010-11 DCIT-15(2)(1) M/s. Haware Constructions Pvt. Ltd. बनाम Room 357, 3rd Floor, Aaykar Bhavan नाम नाम/ नाम Ramon House, H.T. Parekh Marg Backbay Reclamation M.K. Road, Mumbai-400 020. Vs. Mumbai-400 020. "थायीलेखासं./जीआइआरसं./PAN/GIR No. AABCH-3858-F (अपीलाथ…

Haware Engineers & Builders P.Ltd, Navi Mumbai vs. DCIT Cen Cir 4(2), Mumbai

The appeal stands allowed in terms of our above order

ITA 7155/MUM/2016[2012-13]Status: DisposedITAT Mumbai10 Oct 2018AY 2012-13

Bench: Shri Manoj Kumar Aggarwal, Am & Shri Ravish Sood, Jm

For Appellant: J.P.Bairagra, Ld. ARFor Respondent: Manoj Kumar Singh, Ld. Sr. DR
Section 143(3)Section 24

…ITA.No.7155/Mum/2016 Haware Engineers & Builders Pvt.Ltd Assessment Year-2012-13 आयकर अपीलीय अिधकरण “एच” "ायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI "ी मनोज कुमार अ"वाल, लेखा सद" एवं "ी रिवश सूद, "ाियक सद" के सम"। BEFORE SHRI MANOJ KUMAR AGGARWAL, AM AND SHRI RAVISH SOOD, JM आयकरअपीलसं./I.T.A. No.7155/Mum/2016 (िनधा"रणवष" / Assessment Year: 2012-13) Haware Engineers & Builders Deputy Commissioner of Income Tax Central Circle-4(2) Private Limited बनाम/ Air India Building 413/416, Vardhman Market Vs. 19th Floor, Nariman Point Sector-17, DBC, Vashi Mumbai-400 021 Navi Mumbai- 400 705 "थ…

Asst CIT 15(2)(1), Mumbai vs. Haware Construction P. Ltd, Navi Mumbai

Appeal is partly allowed

ITA 3321/MUM/2016[2009-10]Status: DisposedITAT Mumbai31 Aug 2018AY 2009-10

Bench: Shri Mahavir Singh () & Shri N.K. Pradhan ()

For Appellant: Mr. J.P.Bairagra, ARFor Respondent: Mr. Somnath M. Wajale
Section 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “C” MUMBAI BEFORE SHRI MAHAVIR SINGH (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) ITA No. 3321/MUM/2016 & ITA No.3172/Mum/2016 Assessment Years: 2009-10 & 2011-12 ACIT- 15(2)(1) M/s. Haware Room No.357,3rd Floor, Vs. Construction Pvt.Ltd. Aayakar Bhavan, M.K. 416, Vardhman Market, Road, Mumbai-400 020. Sector-17, Vashi, Navi Mumbai- 400 705. PAN No. AABCH 3858 F Appellant Respondent Revenue by : Mr. Somnath M. Wajale Assessee by : Mr. J.P.Bairagra, AR Date of Hearing : 14 /08/2018 Date of pronouncement: 31/08/2018 ORDER PER N.K. PRADHAN, AM T…

M/S.Oberon Edifices & Estates P. Ltd, Kochi vs. The Pr.CIT, Trivandrum

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

ITA 361/COCH/2017[2013-14]Status: DisposedITAT Cochin23 Jul 2018AY 2013-14

Bench: S/Shri Chandra Poojari, Am & George George K., Jm I.T.A. No. 361/Coch/2017 Assessment Year : 2013-14 M/S. Oberon Edifices & Estates Vs. The Principal Commissioner Of Pvt. Ltd., Oberon Mall, Income-Tax, Trivandrum. Nh Bye-Pass, Edapally, Kochi-682 024. [Pan:Aaaco 7942E]

Section 263

…1 IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN BEFORE S/SHRI CHANDRA POOJARI, AM & GEORGE GEORGE K., JM I.T.A. No. 361/Coch/2017 Assessment Year : 2013-14 M/s. Oberon Edifices and Estates Vs. The Principal Commissioner of Pvt. Ltd., Oberon Mall, Income-tax, Trivandrum. NH Bye-pass, Edapally, Kochi-682 024. [PAN:AAACO 7942E] (Assessee-Appellant) (Revenue-Respondent) Assessee by Shri Sherry Samuel Oommen, Adv. Revenue by Shri A. Dhanaraj, Sr. DR Date of hearing 19/06/2018 Date of pronouncement 23/07/2018 O R D E R Per CHANDRA POOJARI, ACCOUNTANT MEMBER: This appeal filed by the assessee…

Bombay Plaza Pvt. Ltd., Kolkata vs. ACIT, Cir-5, Kolkata

In the result the appeals of the assessee are allowed

ITA 1641/KOL/2014[2006-2007]Status: DisposedITAT Kolkata02 Sept 2016AY 2006-2007

Bench: Hon’Ble Shri P.M.Jagtap, Am & Sri N.V.Vasudevan, Jm ]

For Appellant: Shri A.K.Gupta, FCAFor Respondent: Shri S.M.daws, JCIT, Sr.DR
Section 143(3)Section 22Section 27

…sts. We direct that the income of the assessee shall be subject to tax under the head "Profits and gains of business or profession.” 13. Our attention was also drawn to the decision of the Hon’ble Calcutta High Court in the case of Sham Burlap Co. Ltd vs CIT 380 ITR 151 (Cal) wherein identical proposition was laid down. Our attention was also drawn to the various clauses in the leave and licence agreements and it was submitted that in the present case the amounts received by the assessee was for granting of sub-license and therefore coupled with the fact that the assessee’s main object was acquiring on license p…