Smt Rajrani Gulati v. CIT

ACIT CIRCLE 3, LUCKNOW vs. RAJDHANI NAGAR SAHKARI BANK LTD, LUCKNOW

In the result, the appeal of the assessee in ITA

Bench: Shri Kul Bharat & Before Shri Kul Bharat & Before Shri Kul Bharat & Shri Nikhil Choudharyshri Nikhil Choudharyshri Nikhil Choudharyita Nos. 112 To 114/Lkw/2024 A.Ys. 2015-16 To 2017-18 Rajdhani Nagar Sahkari Rajdhani Nagar Sahkari Vs. Dcit Bank Ltd P.K. Complex, Raja Ram Mohan P.K. Complex, Raja Ram Mohan 555Ga/86, Sardari Khera, 555Ga/86, Sardari Khera, Rai Marg, Lucknow-226001. 226001. Alambagh, Lucknow-226006 226006 Pan:Aaaar1269D (Appellant) (Respondent) (Respondent) A.Y.2016-17 Acit Circle-3 Vs. Rajdhani Nagar Sahkari Bank Rajdhani Nagar Sahkari Bank 57 Ram Tirath Marg Pratyaksh 57 Ram Tirath Marg Pratyaksh Ltd Kar Bhawan, Lucknow Kar Bhawan, Lucknow-226001 555Ga/86, Sardari Khera, 555Ga/86, Sardari Khera, Alambagh, Lucknow-226006 226006 Pan: Aaaar1269D (Appellant) (Respondent) (Respondent) Assessee By: Sh. K.R. Rastogi, C.A. Sh. Shubham Rastogi, C.A. Revenue By: Sh. Sanjeev Krishna Sharma, Addl. Addl. Cit- Dr Date Of Hearing: 28.04.2025 Date Of Pronouncement: Date Of Pronouncement: 22.05.2025 O R D E R Per Bench.: These Four Appeals Have Been Have Been Filed For The Assessment Years 2015 For The Assessment Years 2015-16, 2016- 17 & 2017-18 By The Assessee & Revenue Ssessee & Revenue Against The Respective Orders Of The Respective Orders Of The Ld. Cit(A)/Nfac, Delhi Dated 02.02.2024, 05.02.2024 & 05.02.2024 Delhi Dated 02.02.2024, 05.02.2024 & 05.02.2024. While The Delhi Dated 02.02.2024, 05.02.2024 & 05.02.2024 Assessee Is In Appeal In Assessment Years 2015 Assessee Is In Appeal In Assessment Years 2015-16, 2016-17 & 2017-18, The Revenue 18, The Revenue

…starting point for making of additions and therefore the correct deduction, as per law, was to be allowed to the assessee. It was further submitted that it is held by the Jurisdictional Allahabad High Court in the case of Smt Rajrani Gulati vs CIT reported in 346 ITR 543 that the judgment of the Hon'ble Supreme Court in the case of Goetz (India) Limited vs CIT reported in 284 ITR 323, only limited the power of the AO and did not affect Appellate Authorities. The assessee also placed reliance on the decision of the Hon'ble Bombay High Court in the case of Sesa Goa Ltd vs JCIT, Range-1, Panaji, Goa, reported in 117…

RAJDHANI NAGAR SAHKARI BANK LTD,LUCKNOW vs. DY.CIT, LUCKNOW

Bench: Shri Kul Bharat & Shri Nikhil Choudhary

…starting point for making of additions and therefore the correct deduction, as per law, was to be allowed to the assessee. It was further submitted that it is held by the Jurisdictional Allahabad High Court in the case of Smt Rajrani Gulati vs CIT reported in 346 ITR 543 that the judgment of the Hon'ble Supreme Court in the case of Goetz (India) Limited vs CIT reported in 284 ITR 323, only limited the power of the AO and did not affect Appellate Authorities. The assessee also placed reliance on the decision of the Hon'ble Bombay High Court in the case of Sesa Goa Ltd vs JCIT, Range-1, Panaji, Goa, reported in 117…

RAJDHANI NAGAR SAHKARI BANK LTD,LUCKNOW vs. DY. CIT, LUCKNOW

Bench: Shri Kul Bharat & Shri Nikhil Choudhary

…starting point for making of additions and therefore the correct deduction, as per law, was to be allowed to the assessee. It was further submitted that it is held by the Jurisdictional Allahabad High Court in the case of Smt Rajrani Gulati vs CIT reported in 346 ITR 543 that the judgment of the Hon'ble Supreme Court in the case of Goetz (India) Limited vs CIT reported in 284 ITR 323, only limited the power of the AO and did not affect Appellate Authorities. The assessee also placed reliance on the decision of the Hon'ble Bombay High Court in the case of Sesa Goa Ltd vs JCIT, Range-1, Panaji, Goa, reported in 117…

RAJDHANI NAGAR SAHKARI BANK LTD,LUCKNOW vs. DY.CIT, LUCKNOW

Bench: Shri Kul Bharat & Shri Nikhil Choudhary

…starting point for making of additions and therefore the correct deduction, as per law, was to be allowed to the assessee. It was further submitted that it is held by the Jurisdictional Allahabad High Court in the case of Smt Rajrani Gulati vs CIT reported in 346 ITR 543 that the judgment of the Hon'ble Supreme Court in the case of Goetz (India) Limited vs CIT reported in 284 ITR 323, only limited the power of the AO and did not affect Appellate Authorities. The assessee also placed reliance on the decision of the Hon'ble Bombay High Court in the case of Sesa Goa Ltd vs JCIT, Range-1, Panaji, Goa, reported in 117…

M/S. ELDECO EDEN PARK APARTMENTS OWNERS WELFARE & MAINTENANCE ASSOCIATION,LUCKNOW vs. INCOME TAX OFFICER, WARD-3(5), LUCKNOW

In the result, all the appeals filed by the assessee are allowed for statistical purposes

Bench: Shri T.S. Kapoor

…IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH ‘SMC’ LUCKNOW [Through Virtual Hearing] BEFORE SHRI T.S. KAPOOR, ACCOUNTANT MEMBER ITA No.196 to 198 & 202/Lkw/2020 A.Ys. 2013-14 to 2015-16 M/s Eldeco Eden Park Vs. The Income Tax Officer, Apartments Owners Welfare & Ward-3(5), Maintenance Association, Kursi Lucknow Road, Lucknow PAN: AAAAE 4319D (Appellant) (Respondent) Appellant by Shri Subham Rastogi, CA Respondent by Shri Harish Gidwani, DR Date of hearing 03/06/2021 Date of pronouncement 07/07/2021 O R D E R These are four appeals filed by the assessee against the separate order of ld. CIT(A) all dated 2…

M/S. ELDECO EDEN PARK APARTMENTS OWNERS WELFARE & MAINTENANCE ASSOCIATION,LUCKNOW vs. INCOME TAX OFFICER, WARD-3(5), LUCKNOW

In the result, all the appeals filed by the assessee are allowed for statistical purposes

Bench: Shri T.S. Kapoor

…IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH ‘SMC’ LUCKNOW [Through Virtual Hearing] BEFORE SHRI T.S. KAPOOR, ACCOUNTANT MEMBER ITA No.196 to 198 & 202/Lkw/2020 A.Ys. 2013-14 to 2015-16 M/s Eldeco Eden Park Vs. The Income Tax Officer, Apartments Owners Welfare & Ward-3(5), Maintenance Association, Kursi Lucknow Road, Lucknow PAN: AAAAE 4319D (Appellant) (Respondent) Appellant by Shri Subham Rastogi, CA Respondent by Shri Harish Gidwani, DR Date of hearing 03/06/2021 Date of pronouncement 07/07/2021 O R D E R These are four appeals filed by the assessee against the separate order of ld. CIT(A) all dated 2…

M/S. ELDECO EDEN PARK APARTMENTS OWNERS WELFARE & MAINTENANCE ASSOCIATION,LUCKNOW vs. INCOME TAX OFFICER, WARD-3(5), LUCKNOW

In the result, all the appeals filed by the assessee are allowed for statistical purposes

Bench: Shri T.S. Kapoor

…IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH ‘SMC’ LUCKNOW [Through Virtual Hearing] BEFORE SHRI T.S. KAPOOR, ACCOUNTANT MEMBER ITA No.196 to 198 & 202/Lkw/2020 A.Ys. 2013-14 to 2015-16 M/s Eldeco Eden Park Vs. The Income Tax Officer, Apartments Owners Welfare & Ward-3(5), Maintenance Association, Kursi Lucknow Road, Lucknow PAN: AAAAE 4319D (Appellant) (Respondent) Appellant by Shri Subham Rastogi, CA Respondent by Shri Harish Gidwani, DR Date of hearing 03/06/2021 Date of pronouncement 07/07/2021 O R D E R These are four appeals filed by the assessee against the separate order of ld. CIT(A) all dated 2…