Sonu Realtors (P) Ltd. Vs. DCIT (2018) 173 ITD 82 (Mum.) 3. Vikas Keshav Garud v. ITO

197 ITD 323Income Tax Appellate Tribunal2022#23371 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2024 to 2024.

Issues it is cited on

section 23(1)(a)section 23(1)annual value section 23 section 143(3)nfac total income document

Judgments citing Sonu Realtors (P) Ltd. Vs. DCIT (2018) 173 ITD 82 (Mum.) 3. Vikas Keshav Garud v. ITO

Sunil Ramnarayan Mantir, Jalgaon vs. Deputy Commissioner of Income Tax, Circle-1, Jalgaon

In the result, the appeals of the assessee for both the AYs 206-17

ITA 92/PUN/2024[2017-18]Status: DisposedITAT Pune28 Jun 2024AY 2017-18

Bench: Shri R.K. Panda & Ms. Astha Chandra

For Appellant: Shri Sanket JoshiFor Respondent: Shri Sourabh Nayak

Section 23(1)Section 23(1)(a)Section 23(1)(c)

…ct. He cited the following decisions : 1. DCIT Vs. Dhaval D. Patel (2023) 198 ITD 293 (Ahd.). 2. Sonu Realtors (P) Ltd. Vs. DCIT (2018) 173 ITD 82 (Mum.) 3. Vikas Keshav Garud Vs. ITO (2016) 160 ITD 7 (Pune). 4. Asfa Technologies & BPO (P) Ltd. Vs. CIT (2022) 197 ITD 323 (Chennai). 5. Ms. Priyananki Singh Sood Vs. Asst. CIT (2019) 198 TTJ 507 (Del.). 6. M/s. Classic Citi Investments Pvt. Ltd. Vs. ITO in ITA Nos.435- 436/PUN/2023 dated 21.09.2023. 6.3 The Ld. AR argued that even on facts submitted before the Ld. AO/CIT(A) which have been rejected merely on suspicion the impugned addition is not justified. The asse…

Sunil Ramnarayan Mantri, Jalgaon vs. Deputy Commissioner of Income Tax, Circle-1, Jalgaon

In the result, the appeals of the assessee for both the AYs 206-17

ITA 91/PUN/2024[2016-17]Status: DisposedITAT Pune28 Jun 2024AY 2016-17

Bench: Shri R.K. Panda & Ms. Astha Chandra

For Appellant: Shri Sanket JoshiFor Respondent: Shri Sourabh Nayak

Section 23(1)Section 23(1)(a)Section 23(1)(c)

Gonuguntla Nirmala Devi, Anantapur vs. The Assistant Commissioner of Income Tax, Circle 1, Anantapur

In the result, the appeal of the assessee is partly allowed

ITA 455/HYD/2023[2017-18]Status: DisposedITAT Hyderabad18 Jan 2024AY 2017-18

Bench: Shri R.K. Panda & Shri Laliet Kumar

For Respondent: Shri Shakeer Ahamed, Sr.AR

Section 143(3)Section 23Section 23(1)(a)Section 68

…e assessee by the decision of Hon’ble Bombay High Court in the case of CIT-12 Vs. Tip Top Typography reported in (2014) 48 taxamnn.com 191 and also by the decision of Chennai Tribunal in the case of Asfa Technologies & BPO (P.) Ltd. Vs. ITO reported in (2022) 197 ITD 323, wherein the Hon'ble High Court and Tribunal have consistently held that the Annual Lettable Value (ALV) is required to be determined on the basis of Municipal Rental Value (MRV). It was further submitted that the assessee had let out the property to Mahiti Working Women and Girls Hostel represented by its Manager G. Mahesh wherein the assessee l…