Sonu Realtors Pvt Ltd. v. DCIT

173 ITD 82Income Tax Appellate Tribunal2018#9461 most cited

What is Sonu Realtors Pvt Ltd. v. DCIT authority for?

The annual value of a property that remained vacant for the entire year must be assessed as Nil under Section 23(1)(c) of the Income Tax Act, 1961.

11

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2022 to 2024.

Also referred to as

Sonu Realtors Pvt Ltd v DCIT · Section 23(1)(c) · vacant property · annual letting value · nil annual value · Income Tax Act 1961

Sections most often in play

Section 1961Section 143(3)Section 23(1)(c)Section 131Section 132Section 139(1)Section 142(1)Section 143(2)

Issues it is cited on

self occupied propertysection 80lsection 23(2)section 23(1)(c)section 23(1)section 2(31)annual letting valueinterest on interestannual valuesection 22section 40a(3)share application money

Judgments citing Sonu Realtors Pvt Ltd. v. DCIT

The Kumar Family Trust, Delhi vs. ACIT, Central Circle-4, Delhi

In the result, appeal for AYs 2013-14 & 2014-15 are unabated and assessments are set aside due to no incriminating material found during the search and the appeals for the said assessment years are...

ITA 2776/DEL/2022[2019-20]Status: DisposedITAT Delhi20 Nov 2024AY 2019-20

Bench: Shri S. Rifaur Rahman & Shri Sudhir Kumar, Judicialmember

For Appellant: Shri Akkal Dudhwewala, CAFor Respondent: Ms. Sapna Bhatia, CIT DR
Section 132Section 139Section 143(2)Section 153ASection 22Section 23(2)

…decisions of the coordinate Benches of the Tribunal wherein on similar facts 85 circumstances and having regard to provisions of Section 23(l)(c), the annual value of the property which was lying vacant was assessed at ‘NIL’. - Sonu Realtors Pvt Ltd Vs DCIT (173 ITD 82) ACIT Vs Dr. Prabha Sanghi (139 ITD 504) (ITAT Delhi) - ITO Vs Metaoxide Pvt Ltd (170 ITD 235) (ITAT Mumbai) - S.R. Tendulkar Vs Dy.CIT (172 ITD 266) (ITAT Mumbai) - Premsudha Exports (P.) Ltd. Vs ACIT (110 ITD 158) (Mumbai) - In view of the above the appellant submits that even in the alternate the 3.7 annual value of the property has to be…

The Kumar Family Trust, Delhi vs. ACIT, Central Circle-4, Delhi

In the result, appeal for AYs 2013-14 & 2014-15 are unabated and assessments are set aside due to no incriminating material found during the search and the appeals for the said assessment years are...

ITA 2775/DEL/2022[2018-19]Status: DisposedITAT Delhi20 Nov 2024AY 2018-19

Bench: Shri S. Rifaur Rahman & Shri Sudhir Kumar, Judicialmember

For Appellant: Shri Akkal Dudhwewala, CAFor Respondent: Ms. Sapna Bhatia, CIT DR
Section 132Section 139Section 143(2)Section 153ASection 22Section 23(2)

…decisions of the coordinate Benches of the Tribunal wherein on similar facts 85 circumstances and having regard to provisions of Section 23(l)(c), the annual value of the property which was lying vacant was assessed at ‘NIL’. - Sonu Realtors Pvt Ltd Vs DCIT (173 ITD 82) ACIT Vs Dr. Prabha Sanghi (139 ITD 504) (ITAT Delhi) - ITO Vs Metaoxide Pvt Ltd (170 ITD 235) (ITAT Mumbai) - S.R. Tendulkar Vs Dy.CIT (172 ITD 266) (ITAT Mumbai) - Premsudha Exports (P.) Ltd. Vs ACIT (110 ITD 158) (Mumbai) - In view of the above the appellant submits that even in the alternate the 3.7 annual value of the property has to be…

The Kumar Family Trust, Delhi vs. ACIT, Central Circle-4, New Delhi

In the result, appeal for AYs 2013-14 & 2014-15 are unabated and assessments are set aside due to no incriminating material found during the search and the appeals for the said assessment years are...

ITA 2774/DEL/2022[2017-18]Status: DisposedITAT Delhi20 Nov 2024AY 2017-18

Bench: Shri S. Rifaur Rahman & Shri Sudhir Kumar, Judicialmember

For Appellant: Shri Akkal Dudhwewala, CAFor Respondent: Ms. Sapna Bhatia, CIT DR
Section 132Section 139Section 143(2)Section 153ASection 22Section 23(2)

…decisions of the coordinate Benches of the Tribunal wherein on similar facts 85 circumstances and having regard to provisions of Section 23(l)(c), the annual value of the property which was lying vacant was assessed at ‘NIL’. - Sonu Realtors Pvt Ltd Vs DCIT (173 ITD 82) ACIT Vs Dr. Prabha Sanghi (139 ITD 504) (ITAT Delhi) - ITO Vs Metaoxide Pvt Ltd (170 ITD 235) (ITAT Mumbai) - S.R. Tendulkar Vs Dy.CIT (172 ITD 266) (ITAT Mumbai) - Premsudha Exports (P.) Ltd. Vs ACIT (110 ITD 158) (Mumbai) - In view of the above the appellant submits that even in the alternate the 3.7 annual value of the property has to be…

The Kumar Family Trust, Delhi vs. ACIT, Central Circle-4, Delhi

In the result, appeal for AYs 2013-14 & 2014-15 are unabated and assessments are set aside due to no incriminating material found during the search and the appeals for the said assessment years are...

ITA 2773/DEL/2022[2016-17]Status: DisposedITAT Delhi20 Nov 2024AY 2016-17

Bench: Shri S. Rifaur Rahman & Shri Sudhir Kumar, Judicialmember

For Appellant: Shri Akkal Dudhwewala, CAFor Respondent: Ms. Sapna Bhatia, CIT DR
Section 132Section 139Section 143(2)Section 153ASection 22Section 23(2)

…decisions of the coordinate Benches of the Tribunal wherein on similar facts 85 circumstances and having regard to provisions of Section 23(l)(c), the annual value of the property which was lying vacant was assessed at ‘NIL’. - Sonu Realtors Pvt Ltd Vs DCIT (173 ITD 82) ACIT Vs Dr. Prabha Sanghi (139 ITD 504) (ITAT Delhi) - ITO Vs Metaoxide Pvt Ltd (170 ITD 235) (ITAT Mumbai) - S.R. Tendulkar Vs Dy.CIT (172 ITD 266) (ITAT Mumbai) - Premsudha Exports (P.) Ltd. Vs ACIT (110 ITD 158) (Mumbai) - In view of the above the appellant submits that even in the alternate the 3.7 annual value of the property has to be…

The Kumar Family Trust, Delhi vs. ACIT, Central Circle-4, New Delhi

In the result, appeal for AYs 2013-14 & 2014-15 are unabated and assessments are set aside due to no incriminating material found during the search and the appeals for the said assessment years are...

ITA 2772/DEL/2022[2015-16]Status: DisposedITAT Delhi20 Nov 2024AY 2015-16

Bench: Shri S. Rifaur Rahman & Shri Sudhir Kumar, Judicialmember

For Appellant: Shri Akkal Dudhwewala, CAFor Respondent: Ms. Sapna Bhatia, CIT DR
Section 132Section 139Section 143(2)Section 153ASection 22Section 23(2)

…decisions of the coordinate Benches of the Tribunal wherein on similar facts 85 circumstances and having regard to provisions of Section 23(l)(c), the annual value of the property which was lying vacant was assessed at ‘NIL’. - Sonu Realtors Pvt Ltd Vs DCIT (173 ITD 82) ACIT Vs Dr. Prabha Sanghi (139 ITD 504) (ITAT Delhi) - ITO Vs Metaoxide Pvt Ltd (170 ITD 235) (ITAT Mumbai) - S.R. Tendulkar Vs Dy.CIT (172 ITD 266) (ITAT Mumbai) - Premsudha Exports (P.) Ltd. Vs ACIT (110 ITD 158) (Mumbai) - In view of the above the appellant submits that even in the alternate the 3.7 annual value of the property has to be…

The Kumar Family Trust, Delhi vs. ACIT, Center Circle-4, Delhi

In the result, appeal for AYs 2013-14 & 2014-15 are unabated and assessments are set aside due to no incriminating material found during the search and the appeals for the said assessment years are...

ITA 2771/DEL/2022[2014-15]Status: DisposedITAT Delhi20 Nov 2024AY 2014-15

Bench: Shri S. Rifaur Rahman & Shri Sudhir Kumar, Judicialmember

For Appellant: Shri Akkal Dudhwewala, CAFor Respondent: Ms. Sapna Bhatia, CIT DR
Section 132Section 139Section 143(2)Section 153ASection 22Section 23(2)

…decisions of the coordinate Benches of the Tribunal wherein on similar facts 85 circumstances and having regard to provisions of Section 23(l)(c), the annual value of the property which was lying vacant was assessed at ‘NIL’. - Sonu Realtors Pvt Ltd Vs DCIT (173 ITD 82) ACIT Vs Dr. Prabha Sanghi (139 ITD 504) (ITAT Delhi) - ITO Vs Metaoxide Pvt Ltd (170 ITD 235) (ITAT Mumbai) - S.R. Tendulkar Vs Dy.CIT (172 ITD 266) (ITAT Mumbai) - Premsudha Exports (P.) Ltd. Vs ACIT (110 ITD 158) (Mumbai) - In view of the above the appellant submits that even in the alternate the 3.7 annual value of the property has to be…

The Kumar Family Trust, Delhi vs. ACIT, Central Circle-4, New Delhi

In the result, appeal for AYs 2013-14 & 2014-15 are unabated and assessments are set aside due to no incriminating material found during the search and the appeals for the said assessment years are...

ITA 2770/DEL/2022[2013-14]Status: DisposedITAT Delhi20 Nov 2024AY 2013-14

Bench: Shri S. Rifaur Rahman & Shri Sudhir Kumar, Judicialmember

For Appellant: Shri Akkal Dudhwewala, CAFor Respondent: Ms. Sapna Bhatia, CIT DR
Section 132Section 139Section 143(2)Section 153ASection 22Section 23(2)

…decisions of the coordinate Benches of the Tribunal wherein on similar facts 85 circumstances and having regard to provisions of Section 23(l)(c), the annual value of the property which was lying vacant was assessed at ‘NIL’. - Sonu Realtors Pvt Ltd Vs DCIT (173 ITD 82) ACIT Vs Dr. Prabha Sanghi (139 ITD 504) (ITAT Delhi) - ITO Vs Metaoxide Pvt Ltd (170 ITD 235) (ITAT Mumbai) - S.R. Tendulkar Vs Dy.CIT (172 ITD 266) (ITAT Mumbai) - Premsudha Exports (P.) Ltd. Vs ACIT (110 ITD 158) (Mumbai) - In view of the above the appellant submits that even in the alternate the 3.7 annual value of the property has to be…

ITO, New Delhi vs. M/S Ansal Housing & Construction Ltd., New Delhi

In the result, the cross-objection filed by the assessee is dismissed

ITA 2731/DEL/2010[2007-08]Status: DisposedITAT Delhi26 Jul 2024AY 2007-08

Bench: Shri G.S.Pannu & Shri Kul Bharat[Assessment Year : 2007-08] Dcit, Vs Ansal Housing & Construction Ltd., Central Circle-20, Ugf-15, Indraprastha Building, 21, New Delhi. Barakhamba Road, New Delhi. Pan-Aaaca0377R Appellant Respondent

Section 143(3)Section 14ASection 80Section 80I

…] 174 ITD 371 (Delhi - Trib.) • ITO v. Metaoxide (P.) Ltd. - [2018] 170 ITD 235 (Mumbai - Trib.) • Raj Landmark (P.) Ltd. v. ITO - [2018] 172 ITD 339 (Jaipur ITAT) • Sachin R. Tendulkar v. 172 ITD 266 (Mumbai - Trib.) • Sonu Realtors (P.) Ltd. v. DCIT: [2018] 173 ITD 82 (Mumbai - Trib.) • Saif Ali Khan Pataudi v. ACIT: [2018] 172 ITD 345 (Mumbai - Trib.) • ACIT v. Dr. Prabha Sanghi: 139 ITD 504 (Del.) • Vikas Keshav Garud v. ITO: 160 ITD 7 (Pune. Trib.) • S.M. Chandrashekar v. ITO: 76 taxman.com 278 (Bang. Trib.) • Bengal DCL Housing Development Co. Ltd. vs. Dy. CIT: 201 TTJ 353 (Kol. Trib.) Without prejudice, it…

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)

…year, then the annual value of such property has to be taken as Nil by invoking the provisions of section 23(1)(c) of the Act. 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 subm…

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)

…year, then the annual value of such property has to be taken as Nil by invoking the provisions of section 23(1)(c) of the Act. 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 subm…

Asfa Technologies & Bpo Pvt. Ltd., Chennai vs. ITO Corporate Ward 1(4), Chennai

In the result, appeal filed by the assessee is allowed

ITA 1893/CHNY/2018[2013-14]Status: DisposedITAT Chennai29 Jul 2022AY 2013-14

Bench: Shri Mahavir Singh, Vice- & Shri G. Manjunatha

For Appellant: Ms. Hema Bhupal, JCITFor Respondent: 26.07.2022
Section 119Section 119(2)Section 23Section 23(1)Section 23(1)(c)

…letting value of the property should be computed as per provisions of section 23(1)(a) of the Income Tax Act, 1961. In this regard, the learned A.R. has relied upon decision of the ITAT., Mumbai Benches in the case of Sonu Realtors Pvt.Ltd. Vs. DCIT (2018) 173 ITD 82 (Mum Trib). 8. The learned D.R., on the other hand, supporting order of the learned CIT(A) submitted that property was not let out and it became vacant for whole or any part of the year, then provisions of section 23(1)(c) of the Act does not apply and hence, the Assessing Officer has rightly computed annual letting value of the property as per…