SJR Builders v. ACIT

M/S. Shipra Estate Ltd. & Jai Krishan Estate Pvt. Ltd., Delhi vs. ACIT, New Delhi

In the result, the appeal of the assessee is

Bench: Shri G.D. Agrawal & Shri Sudhanshu Srivastavaay: 2009-10 Ay: 2008-09

…d, it is seen that the issue of pro rata deduction is covered in favour of the assessee by the following cases:- i) ITO vs Air Developers (2009) 122 ITD 125 (Nagpur) ii) SJR Builders vs ACIT 3 ITR (Trib) 569 (Bangalore) iii) Sreevatsa Real Estate (P) Ltd. 9 ITR (Trib) 808 (Chennai) In ITO vs Air Developers (supra), the Nagpur Bench held that:- “In view of the decision of the Kolkata Bench of the Tribunal in the case of (Bengal Ambuja Housing Development Ltd. v. Dy. CIT [IT Appeal No. 1595 (Kol.) of 2005, dated 24-3-2006], which was squarely applicable to the instant case, it was to be held that if the asse…

ACIT, New Delhi vs. M/S Shipra Estate Ltd., & Jai Krishna Estate Developers Pvt. Ltd., Delhi

In the result, the appeal of the assessee is

Bench: Shri G.D. Agrawal & Shri Sudhanshu Srivastavaay: 2009-10 Ay: 2008-09

…d, it is seen that the issue of pro rata deduction is covered in favour of the assessee by the following cases:- i) ITO vs Air Developers (2009) 122 ITD 125 (Nagpur) ii) SJR Builders vs ACIT 3 ITR (Trib) 569 (Bangalore) iii) Sreevatsa Real Estate (P) Ltd. 9 ITR (Trib) 808 (Chennai) In ITO vs Air Developers (supra), the Nagpur Bench held that:- “In view of the decision of the Kolkata Bench of the Tribunal in the case of (Bengal Ambuja Housing Development Ltd. v. Dy. CIT [IT Appeal No. 1595 (Kol.) of 2005, dated 24-3-2006], which was squarely applicable to the instant case, it was to be held that if the asse…

ACIT, New Delhi vs. M/S. Shipra Estate Ltd. & Jai Krishan Estate Developers Pvt. Ltd., New Delhi

In the result, the appeal of the assessee is

Bench: Shri G.D. Agrawal & Shri Sudhanshu Srivastavaay: 2009-10 Ay: 2008-09

…d, it is seen that the issue of pro rata deduction is covered in favour of the assessee by the following cases:- i) ITO vs Air Developers (2009) 122 ITD 125 (Nagpur) ii) SJR Builders vs ACIT 3 ITR (Trib) 569 (Bangalore) iii) Sreevatsa Real Estate (P) Ltd. 9 ITR (Trib) 808 (Chennai) In ITO vs Air Developers (supra), the Nagpur Bench held that:- “In view of the decision of the Kolkata Bench of the Tribunal in the case of (Bengal Ambuja Housing Development Ltd. v. Dy. CIT [IT Appeal No. 1595 (Kol.) of 2005, dated 24-3-2006], which was squarely applicable to the instant case, it was to be held that if the asse…

DCIT, New Delhi vs. M/S. Omaxe Buildhome (P) Ltd., New Delhi

Bench: Shri I.C. Sudhir & Shri Laxmi Prasad Sahu Assessment Year : 2008-09 Deputy Cit, Vs. M/S. Omaxe Ltd., Central Circle-4, 7-Lsc, Omaxe House, New Delhi. Kalkaji, New Delhi. (Pan: Aaaco0171H) (Appellant) (Respondent) Assessment Year: 2008-09 M/S. Omaxe Ltd., Vs. Deputy Cit, 7-Lsc, Omaxe House, Central Circle-4, Kalkaji, New Delhi. New Delhi. (Pan: Aaaco0171H) (Appellant) (Respondent)

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH “E” NEW DELHI) BEFORE SHRI I.C. SUDHIR AND SHRI LAXMI PRASAD SAHU Assessment year : 2008-09 Deputy CIT, vs. M/s. Omaxe Ltd., Central Circle-4, 7-LSC, Omaxe House, New Delhi. Kalkaji, New Delhi. (PAN: AAACO0171H) (Appellant) (Respondent) Assessment Year: 2008-09 M/s. Omaxe Ltd., Vs. Deputy CIT, 7-LSC, Omaxe House, Central Circle-4, Kalkaji, New Delhi. New Delhi. (PAN: AAACO0171H) (Appellant) (Respondent) ITA Nos. 5373, 4031 &4032 Assessment Years: 2007-08, 2008-09 & 2009-10 Deputy CIT, vs. M/s. Omaxe Buildhome (P) Ltd., Central Circle-4, 10-LSC, Omaxe Hous…