Sonu Realtors Pvt Ltd Vs DCIT (173 ITD 82) ACIT v. Dr. Prabha Sanghi (

170 ITD 235Income Tax Appellate Tribunal2018#8809 most cited

What is Sonu Realtors Pvt Ltd Vs DCIT (173 ITD 82) ACIT v. Dr. Prabha Sanghi ( authority for?

The annual value of a property lying vacant is assessed at NIL under Section 23(1)(c) of the Income Tax Act, 1961.

12

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2022 to 2025.

Also referred to as

ITO Vs Metaoxide Pvt Ltd · 170 ITD 235 · ITAT Mumbai · Section 23(1)(c) · vacant property · annual value · NIL · 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 23(1)(c)section 80lsection 23(2)section 23(1)annual letting valuesection 23(1)(a)section 2(31)section 23(4)section 23(5)interest on interestannual value

Judgments citing Sonu Realtors Pvt Ltd Vs DCIT (173 ITD 82) ACIT v. Dr. Prabha Sanghi (

Navbharat Potteries Private Limited, Mumbai vs. Deputy Commissioner of Income Tax - Circle 7(1)(1), Mumbai

In the result, appeal filed by the assessee is partly allowed in above

ITA 2700/MUM/2024[2016-17]Status: DisposedITAT Mumbai05 Mar 2025AY 2016-17

Bench: Shri B R Baskaran & Shri Raj Kumar Chauhan

Section 142(1)Section 143(3)Section 147Section 148Section 22Section 23(1)(c)Section 250

…They were also rented out earlier. Details given at page 14 of the PB. b. This issue is squarely covered by the following orders:- i. Mack Star Marketing Private Limited v. NFAC ITA Nos.1709 & 1812/MUM/2023 order dated 19.04.2024 ii. ITO vs. Metaoxide P. Ltd. 170 ITD 235 (Mum) iii. Sachin R. Tendulkar v. DCIT - 172 ITD 266 (Mumbai) iv. Asfa Technologies & BPO (P.) Ltd. vs. ITO - [2022] 143 taxmann.com 170 (Chennai - Trib.) v. Empire Capital (P.) Ltd. vs. ACIT - [2020] 114 taxmann.com 180 (Mumbai - Trib.) vi. Saif Ali Khan Pataudi v. ACIT [2018] 172 ITD 345 (Mumbai) c. CIT(A) has placed reliance in para 6.2.4 on t…

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)

…nd 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 assessed at ‘NIL’ in terms of Section 23(l)(c) of the Act. 4. Ground No. 3 of AYs 2014-15 to 20…

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)

…nd 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 assessed at ‘NIL’ in terms of Section 23(l)(c) of the Act. 4. Ground No. 3 of AYs 2014-15 to 20…

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)

…nd 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 assessed at ‘NIL’ in terms of Section 23(l)(c) of the Act. 4. Ground No. 3 of AYs 2014-15 to 20…

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)

…nd 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 assessed at ‘NIL’ in terms of Section 23(l)(c) of the Act. 4. Ground No. 3 of AYs 2014-15 to 20…

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)

…nd 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 assessed at ‘NIL’ in terms of Section 23(l)(c) of the Act. 4. Ground No. 3 of AYs 2014-15 to 20…

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)

…nd 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 assessed at ‘NIL’ in terms of Section 23(l)(c) of the Act. 4. Ground No. 3 of AYs 2014-15 to 20…

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)

…nd 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 assessed at ‘NIL’ in terms of Section 23(l)(c) of the Act. 4. Ground No. 3 of AYs 2014-15 to 20…

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

…TD 158 (Mum. Trib.) • Shakuntala Devi v. DDIT: 31 CCH 32 (Bang.) • Kamal Mishra v. ITO: 19 SOT 251 (Del.)(Further appeal dismissed by the High Court) • Ms. Priyananki Singh Sood v. ACIT: [2019] 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.…

Mora] Finanz Corporation, Navi Mumbai vs. DCIT Central Cirle - 5(2), Mumbai

In the result, appeal filed by the assessee is partly allowed as per above direction

ITA 155/MUM/2022[2012-13]Status: DisposedITAT Mumbai08 Dec 2022AY 2012-13

Bench: Aby T. Varkey, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

Section 142(1)Section 143(2)Section 148Section 22

…in law has been confirmed by the decisions in the following cases: (a) Premsutha Export Ltd. 110 ITD 158 (Mum.) (b) SachinR.Tendulkar, 172 ITD 266 (Mum.) (c) Saif Ali Khan, 172 ITD 345 (Mum.) (d) Vikas Keshav Garud, 160 ITD 7 (Pune) (e) Mehta Oxide (P) Ltd., 170 ITD 235 (Mum.) (f) Dr.Prabha Sandhi, 139 ITD 404 (Del.) (g) Kamal Mishra, 19 SOT 251 (Del.) 12. Stock in trade of business not liable to notional Income taxation. a. It is reiterated that the stock-in-trade held in the course of business is not liable to taxation of notional income as income under the head IFHP. b. The above submission is without prejudi…

Moraj Finanz Corporation, Navi Mumbai vs. Dclt Central Cirle - 5(2), Mumbai

In the result, appeal filed by the assessee is partly allowed as per above direction

ITA 154/MUM/2022[2011-12]Status: DisposedITAT Mumbai08 Dec 2022AY 2011-12

Bench: Aby T. Varkey, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

Section 142(1)Section 143(2)Section 148Section 22

…in law has been confirmed by the decisions in the following cases: (a) Premsutha Export Ltd. 110 ITD 158 (Mum.) (b) SachinR.Tendulkar, 172 ITD 266 (Mum.) (c) Saif Ali Khan, 172 ITD 345 (Mum.) (d) Vikas Keshav Garud, 160 ITD 7 (Pune) (e) Mehta Oxide (P) Ltd., 170 ITD 235 (Mum.) (f) Dr.Prabha Sandhi, 139 ITD 404 (Del.) (g) Kamal Mishra, 19 SOT 251 (Del.) 12. Stock in trade of business not liable to notional Income taxation. a. It is reiterated that the stock-in-trade held in the course of business is not liable to taxation of notional income as income under the head IFHP. b. The above submission is without prejudi…

Moraj Finanz Corporation, Navi Mumbai vs. DCIT, Central Circle - 5(2), Mumbai

In the result, appeal filed by the assessee is partly allowed as per above direction

ITA 153/MUM/2022[2010-11]Status: HeardITAT Mumbai08 Dec 2022AY 2010-11

Bench: Aby T. Varkey, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

Section 142(1)Section 143(2)Section 148Section 22

…in law has been confirmed by the decisions in the following cases: (a) Premsutha Export Ltd. 110 ITD 158 (Mum.) (b) SachinR.Tendulkar, 172 ITD 266 (Mum.) (c) Saif Ali Khan, 172 ITD 345 (Mum.) (d) Vikas Keshav Garud, 160 ITD 7 (Pune) (e) Mehta Oxide (P) Ltd., 170 ITD 235 (Mum.) (f) Dr.Prabha Sandhi, 139 ITD 404 (Del.) (g) Kamal Mishra, 19 SOT 251 (Del.) 12. Stock in trade of business not liable to notional Income taxation. a. It is reiterated that the stock-in-trade held in the course of business is not liable to taxation of notional income as income under the head IFHP. b. The above submission is without prejudi…

Sonu Realtors Pvt Ltd Vs DCIT (173 ITD 82) ACIT v. Dr. Prabha Sanghi ( (170 ITD 235) — Cited in 12 Judgments | BharatTax