Vandana Properties v. ACIT

128 TTJ 89Income Tax Appellate Tribunal2010#12095 most cited
8

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2017 to 2018.

Judgments citing Vandana Properties v. ACIT

ITO WD 2(3), Kalyan vs. Nancy Icon Builders and Developers, Ulhasnagar

In the result, appeal filed by Revenue is dismissed

ITA 6491/MUM/2012[2009-10]Status: DisposedITAT Mumbai11 Jul 2018AY 2009-10
Section 143(3)Section 254(1)Section 80I

…ate of issue of completion certificate. (3) On facts and circumstances of the case and in law, the Learned CIT(A)-II, Pune erred in interpreting the words 'project' relying upon decision of Saroj Sales Corporation Vs ITO (Mum) 115 TTJ 485 & Vandana Properties 128 TTJ 89 (Mum) decision of which have not been accepted by the department and departmental appeal is pending before Hon'ble Supreme Court. (4) On facts and circumstances of the case and in law, the Learned CIT(A)-II, Pun erred in holding that the land cost of the project is Rs.25,00,000/- as against adoption of Rs.17.89 crores by the Assessing Officer. (5)…

DCIT Cen Cir 40, Mumbai vs. Saf Yeast Co. P. Ltd, Mumbai

In the result, the appeals of Revenue are dismissed and the appeals of assessee are partly allowed

ITA 1780/MUM/2014[2008-09]Status: DisposedITAT Mumbai24 Nov 2017AY 2008-09

Bench: Sri Mahavir Singh, Jm & Sri N.K. Pradhan, Am

For Appellant: J.P. Bairagra, ARFor Respondent: B.C.S. Naik, CIT-DR
Section 143(3)Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SRI MAHAVIR SINGH, JM AND SRI N.K. PRADHAN, AM ITA No. 1635/Mum/2014 (A.Y. 2006-07) ITA No. 1637/Mum/2014 (A.Y. 2008-09) Saf Yeast Company Private Deputy Commissioner of Limited, 419, Swastik Income Tax, Central Circle- Vs. Chambers, Chembur, 40, Mumbai Mumbai-400 071 Appellant .. Respondent PAN No. AADCS9080J ITA No. 1778/Mum/2014 (A.Y. 2006-07) ITA No. 1780/Mum/2014 (A.Y. 2008-09) Deputy Commissioner of Saf Yeast Company Private Income Tax, Central Circle- Limited, 419, Swastik Vs. 40, Mumbai Chambers, Chembur, Mumbai-400 071 Appellant .. Respond…

DCIT Cen Cir 40, Mumbai vs. Saf Yeast Co. P. Ltd, Mumbai

In the result, the appeals of Revenue are dismissed and the appeals of assessee are partly allowed

ITA 1778/MUM/2014[2006-07]Status: DisposedITAT Mumbai24 Nov 2017AY 2006-07

Bench: Sri Mahavir Singh, Jm & Sri N.K. Pradhan, Am

For Appellant: J.P. Bairagra, ARFor Respondent: B.C.S. Naik, CIT-DR
Section 143(3)Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SRI MAHAVIR SINGH, JM AND SRI N.K. PRADHAN, AM ITA No. 1635/Mum/2014 (A.Y. 2006-07) ITA No. 1637/Mum/2014 (A.Y. 2008-09) Saf Yeast Company Private Deputy Commissioner of Limited, 419, Swastik Income Tax, Central Circle- Vs. Chambers, Chembur, 40, Mumbai Mumbai-400 071 Appellant .. Respondent PAN No. AADCS9080J ITA No. 1778/Mum/2014 (A.Y. 2006-07) ITA No. 1780/Mum/2014 (A.Y. 2008-09) Deputy Commissioner of Saf Yeast Company Private Income Tax, Central Circle- Limited, 419, Swastik Vs. 40, Mumbai Chambers, Chembur, Mumbai-400 071 Appellant .. Respond…

DCIT Cen Cir 40, Mumbai vs. Saf Yeast Co. P. Ltd, Mumbai

In the result, the appeals of Revenue are dismissed and the appeals of assessee are partly allowed

ITA 1777/MUM/2014[2005-06]Status: DisposedITAT Mumbai24 Nov 2017AY 2005-06

Bench: Sri Mahavir Singh, Jm & Sri N.K. Pradhan, Am

For Appellant: J.P. Bairagra, ARFor Respondent: B.C.S. Naik, CIT-DR
Section 143(3)Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SRI MAHAVIR SINGH, JM AND SRI N.K. PRADHAN, AM ITA No. 1635/Mum/2014 (A.Y. 2006-07) ITA No. 1637/Mum/2014 (A.Y. 2008-09) Saf Yeast Company Private Deputy Commissioner of Limited, 419, Swastik Income Tax, Central Circle- Vs. Chambers, Chembur, 40, Mumbai Mumbai-400 071 Appellant .. Respondent PAN No. AADCS9080J ITA No. 1778/Mum/2014 (A.Y. 2006-07) ITA No. 1780/Mum/2014 (A.Y. 2008-09) Deputy Commissioner of Saf Yeast Company Private Income Tax, Central Circle- Limited, 419, Swastik Vs. 40, Mumbai Chambers, Chembur, Mumbai-400 071 Appellant .. Respond…

Saf Yeast Company P.Ltd, Mumbai vs. DCIT Cen Cir 40, Mumbai

In the result, the appeals of Revenue are dismissed and the appeals of assessee are partly allowed

ITA 1637/MUM/2014[2008-09]Status: DisposedITAT Mumbai24 Nov 2017AY 2008-09

Bench: Sri Mahavir Singh, Jm & Sri N.K. Pradhan, Am

For Appellant: J.P. Bairagra, ARFor Respondent: B.C.S. Naik, CIT-DR
Section 143(3)Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SRI MAHAVIR SINGH, JM AND SRI N.K. PRADHAN, AM ITA No. 1635/Mum/2014 (A.Y. 2006-07) ITA No. 1637/Mum/2014 (A.Y. 2008-09) Saf Yeast Company Private Deputy Commissioner of Limited, 419, Swastik Income Tax, Central Circle- Vs. Chambers, Chembur, 40, Mumbai Mumbai-400 071 Appellant .. Respondent PAN No. AADCS9080J ITA No. 1778/Mum/2014 (A.Y. 2006-07) ITA No. 1780/Mum/2014 (A.Y. 2008-09) Deputy Commissioner of Saf Yeast Company Private Income Tax, Central Circle- Limited, 419, Swastik Vs. 40, Mumbai Chambers, Chembur, Mumbai-400 071 Appellant .. Respond…

Saf Yeast Company P.Ltd, Mumbai vs. DCIT Cen Cir 40, Mumbai

In the result, the appeals of Revenue are dismissed and the appeals of assessee are partly allowed

ITA 1636/MUM/2014[2007-08]Status: DisposedITAT Mumbai24 Nov 2017AY 2007-08

Bench: Sri Mahavir Singh, Jm & Sri N.K. Pradhan, Am

For Appellant: J.P. Bairagra, ARFor Respondent: B.C.S. Naik, CIT-DR
Section 143(3)Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SRI MAHAVIR SINGH, JM AND SRI N.K. PRADHAN, AM ITA No. 1635/Mum/2014 (A.Y. 2006-07) ITA No. 1637/Mum/2014 (A.Y. 2008-09) Saf Yeast Company Private Deputy Commissioner of Limited, 419, Swastik Income Tax, Central Circle- Vs. Chambers, Chembur, 40, Mumbai Mumbai-400 071 Appellant .. Respondent PAN No. AADCS9080J ITA No. 1778/Mum/2014 (A.Y. 2006-07) ITA No. 1780/Mum/2014 (A.Y. 2008-09) Deputy Commissioner of Saf Yeast Company Private Income Tax, Central Circle- Limited, 419, Swastik Vs. 40, Mumbai Chambers, Chembur, Mumbai-400 071 Appellant .. Respond…

Saf Yeast Company P.Ltd, Mumbai vs. DCIT Cen Cir 40, Mumbai

In the result, the appeals of Revenue are dismissed and the appeals of assessee are partly allowed

ITA 1635/MUM/2014[2006-07]Status: DisposedITAT Mumbai24 Nov 2017AY 2006-07

Bench: Sri Mahavir Singh, Jm & Sri N.K. Pradhan, Am

For Appellant: J.P. Bairagra, ARFor Respondent: B.C.S. Naik, CIT-DR
Section 143(3)Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SRI MAHAVIR SINGH, JM AND SRI N.K. PRADHAN, AM ITA No. 1635/Mum/2014 (A.Y. 2006-07) ITA No. 1637/Mum/2014 (A.Y. 2008-09) Saf Yeast Company Private Deputy Commissioner of Limited, 419, Swastik Income Tax, Central Circle- Vs. Chambers, Chembur, 40, Mumbai Mumbai-400 071 Appellant .. Respondent PAN No. AADCS9080J ITA No. 1778/Mum/2014 (A.Y. 2006-07) ITA No. 1780/Mum/2014 (A.Y. 2008-09) Deputy Commissioner of Saf Yeast Company Private Income Tax, Central Circle- Limited, 419, Swastik Vs. 40, Mumbai Chambers, Chembur, Mumbai-400 071 Appellant .. Respond…

Saf Yeast Company P.Ltd, Mumbai vs. DCIT Cen Cir 40, Mumbai

In the result, the appeals of Revenue are dismissed and the appeals of assessee are partly allowed

ITA 1634/MUM/2014[2005-06]Status: DisposedITAT Mumbai24 Nov 2017AY 2005-06

Bench: Sri Mahavir Singh, Jm & Sri N.K. Pradhan, Am

For Appellant: J.P. Bairagra, ARFor Respondent: B.C.S. Naik, CIT-DR
Section 143(3)Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SRI MAHAVIR SINGH, JM AND SRI N.K. PRADHAN, AM ITA No. 1635/Mum/2014 (A.Y. 2006-07) ITA No. 1637/Mum/2014 (A.Y. 2008-09) Saf Yeast Company Private Deputy Commissioner of Limited, 419, Swastik Income Tax, Central Circle- Vs. Chambers, Chembur, 40, Mumbai Mumbai-400 071 Appellant .. Respondent PAN No. AADCS9080J ITA No. 1778/Mum/2014 (A.Y. 2006-07) ITA No. 1780/Mum/2014 (A.Y. 2008-09) Deputy Commissioner of Saf Yeast Company Private Income Tax, Central Circle- Limited, 419, Swastik Vs. 40, Mumbai Chambers, Chembur, Mumbai-400 071 Appellant .. Respond…

Vandana Properties v. ACIT (128 TTJ 89) — Cited in 8 Judgments | BharatTax