Smitaben N. Ambani v. CWT

Mala Ranjit Bhavnani, Mumbai vs. ITO 12(2)(2), Mumbai

In the result, appeals of the assessee are allowed for statistical purposes

Bench: Shri R.C.Sharma, Am & Shri Ram Lal Negi, Jm आमकय अऩीर सं./Ita Nos.8413 To 8415/Mum/2011 (नििाारण वषा / Assessment Years :2003-04, 2004-05 & 2008-09) Smt. Mala Ranjit Bhavnani, 3, Vs. Ito-12(2)(2), Mumbai-20 Buckley Court, 5, Wodhouse Road, Mumbai-400001 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aafpb 1108 B (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./Ita No.3698/Mum/2012 (नििाारण वषा / Assessment Year :2007-008) Ranjit H. Bhavnani, 3, Buckley Vs. Dcit-3(3) Mumbai-20 Court, 5, Wodhouse Road, Mumbai-400001 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aacpb 8459 L (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. ननधाारयती की ओर से /Assessee By : Shri Nitesh Joshi याजस्व की ओर से /Revenue By : Shri Peeyush Sonkar सुनवाई की तायीख / Date Of Hearing : 09/12/2015 घोषणा की तायीख/Date Of Pronouncement 31/03/2016 आदेश / O R D E R Per R.C.Sharma (A.M): These Are The Appeals Filed By The Assessee Against The Order Of Cit(A), Mumbai, For The Assessment Years 2003-04, 2004-05, 2007-08 & 2008-09, In The Matter Of Order Passed U/S.143(3) Of The I.T.Act. 2. Common Grounds Have Been Taken By The Assessee In All The Years Under Consideration, Therefore, All The Appeals Were Heard & Are Now

…reme Court in the case of Mrs. Sheila Kaushish, 131 ITR 435, decision of Hon’ble Kolkata High Court in the case of Smt Prabhabati Bansali, 141 ITR 419, decision of Hon’ble Bombay High Court in the case of M.V.Sonavala, 117 ITR 246 and Smt. Smitaben N. Ambani, 323 ITR 104. Reliance was also placed on the decision of Hon’ble Bombay High Court in the case of Shapoorji & Co.(Rajkot) Pvt. Ltd., order dated 3-7-2006 and decision of Hon’ble Kolkata High Court in the case of Podar Bros (P) Ltd. 240 ITR 925. In view of the above judicial pronouncements it was contended by ld. AR that the AO should have taken the actual re…

Mala Ranjit Bhavnani, Mumbai vs. ITO 12(2)(2), Mumbai

In the result, appeals of the assessee are allowed for statistical purposes

Bench: Shri R.C.Sharma, Am & Shri Ram Lal Negi, Jm आमकय अऩीर सं./Ita Nos.8413 To 8415/Mum/2011 (नििाारण वषा / Assessment Years :2003-04, 2004-05 & 2008-09) Smt. Mala Ranjit Bhavnani, 3, Vs. Ito-12(2)(2), Mumbai-20 Buckley Court, 5, Wodhouse Road, Mumbai-400001 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aafpb 1108 B (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./Ita No.3698/Mum/2012 (नििाारण वषा / Assessment Year :2007-008) Ranjit H. Bhavnani, 3, Buckley Vs. Dcit-3(3) Mumbai-20 Court, 5, Wodhouse Road, Mumbai-400001 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aacpb 8459 L (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. ननधाारयती की ओर से /Assessee By : Shri Nitesh Joshi याजस्व की ओर से /Revenue By : Shri Peeyush Sonkar सुनवाई की तायीख / Date Of Hearing : 09/12/2015 घोषणा की तायीख/Date Of Pronouncement 31/03/2016 आदेश / O R D E R Per R.C.Sharma (A.M): These Are The Appeals Filed By The Assessee Against The Order Of Cit(A), Mumbai, For The Assessment Years 2003-04, 2004-05, 2007-08 & 2008-09, In The Matter Of Order Passed U/S.143(3) Of The I.T.Act. 2. Common Grounds Have Been Taken By The Assessee In All The Years Under Consideration, Therefore, All The Appeals Were Heard & Are Now

…reme Court in the case of Mrs. Sheila Kaushish, 131 ITR 435, decision of Hon’ble Kolkata High Court in the case of Smt Prabhabati Bansali, 141 ITR 419, decision of Hon’ble Bombay High Court in the case of M.V.Sonavala, 117 ITR 246 and Smt. Smitaben N. Ambani, 323 ITR 104. Reliance was also placed on the decision of Hon’ble Bombay High Court in the case of Shapoorji & Co.(Rajkot) Pvt. Ltd., order dated 3-7-2006 and decision of Hon’ble Kolkata High Court in the case of Podar Bros (P) Ltd. 240 ITR 925. In view of the above judicial pronouncements it was contended by ld. AR that the AO should have taken the actual re…

ACIT CC 39, Mumbai vs. Laxmi Satyapal Jain, Mumbai

Appeal of the assessee is allowed

…circumstances of the case and in law, the Ld CIT (A) was justified in holding that rateable value as determined by the municipal authorities shall be yard stick by following the order of the Hon’ble Bombay High Court in the case of Smitaben N. Ambani vs. CWT 323 ITR 104. By doing so, he has ignored the decision in the following cases wherein it has been held that the annual letting value as determined by the municipal authorities is only one of the facts and the same can be ignored if it does not reflect the true ALV. These decisions are: 1. ITO vs. Spearhead Properties (P) Ltd. 46 SOT 208 2. Tivoli Investment a…

DCIT CC 39, Mumbai vs. Satyapal Jain, Mumbai

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

Bench: Shri C.N. Prasad & Shri Rajesh Kumarआयकर अपील सं/ I.Ta Nos.2119 & 2120/Mum/2012 ("नधा"रण वष" / Assessment Years: 2008-09 & 2009-10 The Acit, Cc-39, Shri Satyapal Jain, बनाम/ Aayakar Bhavan, 807, Embassy Centre, Vs. Mumbai-400 020 Nariman Point, Mumbai-400 021 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aabpj 1888Q .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Shri Manjunatha Swamy अपीलाथ" ओर से/ Revenue By: ""यथ" क" ओर से/Assesee By: Shri Anuj Kisnadwala

…of computation of ALV of the 6 ITA. 2119 & 2120M/2012 said two properties and upheld the assessee’s rateable value. For this, CIT(A) relied on various decisions including the judgment of the jurisdictional High Court in the case of Smitaben N Ambani vs. CWT, 323 ITR 104 wherein it was held that rateable value of the properties determined by the Municipal Authorities shall be the yard stick. Aggrieved with the decision of the CIT (A), Revenue is in appeal before the Tribunal by raising the above mentioned grounds. During the proceedings before us, Ld DR relied on various decisions to state that the ALV as deter…