Sky Builders and Developers v. ITO 1(1), Bhopal

14 Taxmann.com 78Reported decision2011#10160 most cited

What is Sky Builders and Developers v. ITO 1(1), Bhopal authority for?

An assessee is not eligible for deduction under section 80-IB(10) if it acts merely as a contractor and not a developer. This is the case where the assessee sells plots to customers, registers sale deeds, and subsequently constructs buildings at an agreed price, indicating it did not fulfill the developer role.

10

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2025.

Also referred to as

Sky Builders & Developers v. ITO · section 80-IB(10) · deduction · not eligible · contractor · developer · sale of plots · construction of building · income tax

Sections most often in play

Section 132Section 143(3)Section 147Section 153ASection 17(1A)Section 1882Section 1908Section 2(47)(v)

Issues it is cited on

section 158asection 2(47)(v)section 80ib(10)section 53asection 80ibsection 80isection 153a(1)section 158regular assessmentrule 46asection 80incriminating material

Judgments citing Sky Builders and Developers v. ITO 1(1), Bhopal

Vaishali Developers and Builders, Bhopal vs. Income Tax Officer -1(2), Bhopal

Appeals are allowed

ITA 27/IND/2024[2009-10]Status: DisposedITAT Indore24 Feb 2025AY 2009-10

Bench: Shri B.M. Biyani & Shri Udayan Das Gupta

Section 143(3)Section 80

…आयकरअपीलीयअिधकरण, इंदौर"ायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI B.M. BIYANI, ACCOUNTANT MEMBER AND SHRI UDAYAN DAS GUPTA, JUDICIAL MEMBER ITA No. 27/Ind/2024 (AY: 2009-10) Vaishali Developers And Income Tax Officer-1(2), बनाम/ Builders, Bhopal Vs. 240 MP Nagar Zone-I, Bhopal (PAN:AACFV7638P) (Assessee/Appellant) (Revenue/Respondent) Assessee by Shri S.S. Deshpande, AR Revenue by Shri Ashish Porwal, Sr. DR Date of Hearing 27.01.2025 Date of 24.02.2025 Pronouncement आदेश/ O R D E R Per B.M. Biyani, AM: The captioned two appeals are filed by assessee against a consolid…

The ACIT, 2(1), Bhopal vs. M/S. D.K. Construction, Bhopal

ITA 59/IND/2015[2009-10]Status: DisposedITAT Indore17 Oct 2024AY 2009-10

Bench: Shri Vijay Pal Rao & Shrib.M. Biyani

Section 143(2)Section 143(3)Section 80Section 801B(10)Section 80I

…आयकरअपीलीयअिधकरण,इंदौर"ायपीठ,इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRIB.M. BIYANI, ACCOUNTANT MEMBER ITA Nos.59/Ind/2015, 159/Ind/2015 & 436/Ind/2015 Assessment Years: 2009-10 to 2011-12 ACIT 2(1), M/s D.K. Construction, Bhopal E-2/21, Pandit Dindayal Complex, बनाम/ Arera Colony, Vs. Bhopal (Revenue) (Assessee/Appellant) PAN: AAAFD7121P Assessee by Shri S.S. Deshpande, AR Revenue by ShriRam Kumar Yadav, CIT-DR Date of Hearing 25.09.2024 Date of Pronouncement 17.10.2024 आदेश/O R D E R Per B.M. Biyani, A.M.: These three appeals are filed b…

The ACIT, 2(1), Bhopal vs. M/S. D.K. Construction, Bhopal

ITA 436/IND/2015[2011-12]Status: DisposedITAT Indore17 Oct 2024AY 2011-12

Bench: Shri Vijay Pal Rao & Shrib.M. Biyani

Section 143(2)Section 143(3)Section 80Section 801B(10)Section 80I

…आयकरअपीलीयअिधकरण,इंदौर"ायपीठ,इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRIB.M. BIYANI, ACCOUNTANT MEMBER ITA Nos.59/Ind/2015, 159/Ind/2015 & 436/Ind/2015 Assessment Years: 2009-10 to 2011-12 ACIT 2(1), M/s D.K. Construction, Bhopal E-2/21, Pandit Dindayal Complex, बनाम/ Arera Colony, Vs. Bhopal (Revenue) (Assessee/Appellant) PAN: AAAFD7121P Assessee by Shri S.S. Deshpande, AR Revenue by ShriRam Kumar Yadav, CIT-DR Date of Hearing 25.09.2024 Date of Pronouncement 17.10.2024 आदेश/O R D E R Per B.M. Biyani, A.M.: These three appeals are filed b…

The ACIT, -2(1), Bhopal vs. M/S. D.K. Construction, Bhopal

The appeal of the assesse is disposed off in terms of

ITA 159/IND/2015[2010-11]Status: DisposedITAT Indore17 Oct 2024AY 2010-11

Bench: Shri Vijay Pal Rao & Shrib.M. Biyani

Section 143(2)Section 143(3)Section 80Section 801B(10)Section 80I

…आयकर अपीलीय अधिकरण, इंदौर न्यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRIB.M. BIYANI, ACCOUNTANT MEMBER ITA Nos.59/Ind/2015, 159/Ind/2015 & 436/Ind/2015 Assessment Years: 2009-10 to 2011-12 ACIT 2(1), Bhopal M/s D.K. Construction, E-2/21, (Revenue) Vs. Pandit Dindayal Complex, Arera Colony, Bhopal (Assessee/Appellant) PAN: AAAFD7121P Assessee by Shri S.S. Deshpande, AR Revenue by Shri Ram Kumar Yadav, CIT-DR Date of Hearing 25.09.2024 Date of Pronouncement 17.10.2024 आदेश/ORDER Per B.M. Biyani, A.M.: These three appeals are filed by re…

Shri Ram Babu Singh, Indore vs. DCIT 1(1), Bhopal

In the result appeal of the assessee is dismissed

ITA 328/IND/2023[2010-11]Status: DisposedITAT Indore23 Jul 2024AY 2010-11

Bench: Shri Vijay Pal Rao & Shri B.M. Biyanishri Ram Babu Singh, Dcit-1(1) C/O Sv Agrawal & Associates, Bhopal Dadi Dham, 24, Joy Builders Colony, Vs. Near Rafael Tower, Old Palasia, Indore (Appellant / Assessee) (Respondent/ Revenue) Pan: Aelps9945K Assessee By S/Shri Ashish Goyal & N.D. Patwa, Ars Revenue By Shri Ashish Porwal, Sr. Dr Date Of Hearing 15.05.2024 & 03.07.2024 Date Of Pronouncement 23 .07.2024

Section 250Section 271(1)(c)Section 80I

…ot fulfilled the conditions laid down u/s 80IB(10) and thus was not eligible for deduction u/s 80IB(10). In this regard reliance can be placed on the decision of ITAT, Indore Bench, Indore in the case of Sky Builders and Developers vs. ITO 1(1), Bhopal (2011) 14 Taxmann.com 78 wherein on the identical facts, it was held that the assessee was not eligible for deduction u/s 80IB(10). In the said case, the assessee had sold plots to respective customers by registering sale deeds and thereafter constructed residential houses on those plots at an agreed price therefore it was concluded that the assessee had merely act…

Ag-8 Ventures Ltd., Bhopal vs. ACIT, Central-1, Bhopal

In the result appeals of the Revenue bearing No

ITA 923/IND/2019[2014-15]Status: DisposedITAT Indore16 Feb 2021AY 2014-15

Bench: Hon'Ble Kul Bharat & Hon'Ble Manish Borad

Section 132Section 133ASection 143(3)Section 14ASection 153ASection 271(1)(c)Section 271ASection 40A(3)Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE HON'BLE KUL BHARAT, JUDICIAL MEMBER AND HON'BLE MANISH BORAD, ACCOUNTANT MEMBER IT(SS)A No.83,84,86,87,109,110/Ind/2019, Assessment Years: 2008-09, 2009-10, 2011-12, 2012-13, 2013- 14 & 2014-15 M/s. AG8 Ventures Ltd, JCIT (OSD), Central-1 Vs. | 206, Shrishti Complex, Zone-ll, Bhopal M.P. Nagar, Bhopal (Revenue ) (Appellant) PAN No.AADCA1214E IT(SS)A No.90,91 & ITA No.922 &923/Ind/2019 Assessment Years: 2013-14 & 2014-15 M/s. AG8 Ventures Ltd, JCIT (OSD), Central-1 206, Shrishti Complex, Vs. Zone-Il, M.P. Nagar, Bhopal Bhopal (Appellant) (Rev…

Ag-8 Ventures Ltd., Bhopal vs. ACIT, Central-1, Bhopal

In the result appeals of the Revenue bearing No

ITA 922/IND/2019[2013-14]Status: DisposedITAT Indore16 Feb 2021AY 2013-14

Bench: Hon'Ble Kul Bharat & Hon'Ble Manish Borad

Section 132Section 133ASection 143(3)Section 14ASection 153ASection 271(1)(c)Section 271ASection 40A(3)Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE HON'BLE KUL BHARAT, JUDICIAL MEMBER AND HON'BLE MANISH BORAD, ACCOUNTANT MEMBER IT(SS)A No.83,84,86,87,109,110/Ind/2019, Assessment Years: 2008-09, 2009-10, 2011-12, 2012-13, 2013- 14 & 2014-15 M/s. AG8 Ventures Ltd, JCIT (OSD), Central-1 Vs. | 206, Shrishti Complex, Zone-ll, Bhopal M.P. Nagar, Bhopal (Revenue ) (Appellant) PAN No.AADCA1214E IT(SS)A No.90,91 & ITA No.922 &923/Ind/2019 Assessment Years: 2013-14 & 2014-15 M/s. AG8 Ventures Ltd, JCIT (OSD), Central-1 206, Shrishti Complex, Vs. Zone-Il, M.P. Nagar, Bhopal Bhopal (Appellant) (Rev…

The ITO, Ward-2 (1) (4), Rajkot-Gujarat vs. M/S Jagjit Builders and Developers, Rajkot-Gujarat

In the result the appeal filed by the revenue is dismissed

ITA 137/RJT/2016[2012-13]Status: DisposedITAT Rajkot28 Feb 2020AY 2012-13

Bench: Shri Waseem Ahmed & Ms Madhumita Royआयकर अपील सं./I.T.A. No.137/Rjt/2016 ("नधा"रण वष" / Assessment Year :2012-13) I.T.O, बनाम/ M/S Jagjit Builders & Ward-2(1), Developers, Vs. Rajkot. Ankur Apts., Dr. Floor, Aadarsh Society, B/H Ioc Bhavan, Race Course Ring Road, Rajkot. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aadfj9480A (अपीलाथ" /Appellant) (""यथ" / Respondent) .. अपीलाथ" ओर से / Appellant By : Shri M.N. Maurya, Cit. D.R ""यथ" क" ओर से/Respondent By : Shri M.J. Ranpura, A.R सुनवाई क" तार"ख / Date Of Hearing 27/02/2020 घोषणा क" तार"ख /Date Of Pronouncement 28/02/2020 आदेश / O R D E R Per Bench: The Captioned Appeal Has Been Filed At The Instance Of The Revenue Against The Order Of The Learned Commissioner Of Income Tax (Appeals)- 2, Rajkot [Ld. Cit(A) In Short] Dated 25/02/2016, Arising In The Matter Of Assessment Order Passed Under S. 143(3) Of The Income Tax Act, 1961 (Hereinafter Referred To As "The Act") Dated 27/02/2015 Relevant To Assessment Years (A.Y.) 2012-13. A.Y. 2012-13 The 1St Issue Raised By The Revenue Is That The Learned Cit (A) Erred In 2. Deleting The Addition Made By The Ao For Rs. 10,20,62,695/- On Account Of Unexplained Expenditure Under Section 69C Of The Act

For Appellant: Shri M.N. Maurya, CIT. D.RFor Respondent: Shri M.J. Ranpura, A.R
Section 133ASection 69C

…आयकर अपील"य अ"धकरण, राजकोट "यायपीठ, राजकोट । IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER And Ms MADHUMITA ROY, JUDICIAL MEMBER आयकर अपील सं./I.T.A. No.137/Rjt/2016 ("नधा"रण वष" / Assessment Year :2012-13) I.T.O, बनाम/ M/s Jagjit Builders And Ward-2(1), Developers, Vs. Rajkot. Ankur Apts., Dr. Floor, Aadarsh Society, B/h IOC Bhavan, Race Course Ring Road, Rajkot. "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AADFJ9480A (अपीलाथ" /Appellant) (""यथ" / Respondent) .. अपीलाथ" ओर से / Appellant by : Shri M.N. Maurya, CIT. D.R ""यथ" क" ओर से/Respondent by : Shri M.J…

The ACIT, Circle-4, Baroda vs. M/S. Narayan Realty Limited, Baroda

In the result, appeal filed by the department is dismissed

ITA 2949/AHD/2014[2011-12]Status: DisposedITAT Ahmedabad05 Sept 2017AY 2011-12

Bench: Shri Pradip Kumar Kedia & Shri Mahavir Prasad

For Appellant: Shri Mudit Nagpal, Sr.D.RFor Respondent: Shri K. K. Parikh, A.R
Section 143(3)Section 801B(10)Section 80I

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ ‘बी’ अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “ B ” BENCH, AHMEDABAD U;kf;d lnL; ds le{kA loZJh iznhi dqekj dsfM;k] ys[kk lnL; ,oa egkohn izlkn] loZJh iznhi dqekj dsfM;k] ys[kk lnL; ,oa egkohn izlkn] U;kf;d lnL; ds le{kA loZJh iznhi dqekj dsfM;k] ys[kk lnL; ,oa egkohn izlkn] loZJh iznhi dqekj dsfM;k] ys[kk lnL; ,oa egkohn izlkn] U;kf;d lnL; ds le{kA U;kf;d lnL; ds le{kA BEFORE SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER And SHRI MAHAVIR PRASAD, JUDICIAL MEMBER आयकर अपील सं./I.T.A. No.2949/Ahd/2014 ("नधा"रण वष" / Assessment Year : 2011-12) Assistant Commissioner of M/s.…

M/S. Vaishali Developers & Builders, Bhopal vs. The ITO 1(2), Bhopal

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

ITA 77/IND/2016[2011-12]Status: DisposedITAT Indore12 Jan 2017AY 2011-12

Bench: Shri D.T. Garasia & Shri O.P. Meena

Section 143(3)Section 234BSection 80I

…M/s. Vaishali Developers& Builders vs. ITO-1(2) Bhopal / I.T.A. No.77 /Ind/2016/A.Y.:11-12 Page 1 of 8 आयकर अपील"य अ"धकरण ,इ"दौर "यायपीठ ,इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE "ी डी.ट".गरा"सया ,"या"यक सद"य तथा "ी ओ.पी.मीना ,लेखा सद"य के सम" BEFORE SHRI D.T. GARASIA, JUDICIAL MEMBER AND SHRI O.P. MEENA, ACCOUNTANT MEMBER आ.अ.सं /.I.T.A. No.77/Ind/2016 "नधा"रण वष" / Assessment Year:2011-12 M/s. Vaishali Developers & Builders, ITO 1(2) Bhopal 240 MP Nagar Zone-I Bhopal Vs. 462011 अपीलाथ" /Appellant ""यथ" /Respondent अपीलाथ" / अपीलाथ" / अपीलाथ" / ""यथ" / ""यथ" / ""यथ" / "था.ले.सं./PAN:…