Vardhman Developers Ltd. v. ITO

55 Taxmann.com 370Income Tax Appellate Tribunal2015#18066 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2022.

Judgments citing Vardhman Developers Ltd. v. ITO

Mahindra Homes Pvt. Ltd., Mumbai vs. ITO, RG- 7 (2)(1), Mumbai

In the result, appeal of the Assessee is allowed

ITA 7159/MUM/2018[2014-15]Status: DisposedITAT Mumbai03 Aug 2022AY 2014-15

Bench: Shri B.R. Baskaran & Shri Anikesh Banerjee

For Appellant: Shri Ranjan Vora &For Respondent: Shri Rakesh Ranjan (CIT-DR)
Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 144C(1)Section 144C(5)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “J” :MUMBAI BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SHRI ANIKESH BANERJEE, JUDICIAL MEMBER ITA.No.7159/Mum./2018 Assessment Year 2014-2015 Mahindra Homes Private The Income Tax Officer, Limited, 5th Floor, Ward-7(2)(1), Room No. Mahndra Towers, Worli, vs. 32-1, Ground Floor, Mumbai – 400 018. Aayakar Bhavan, M.K. PAN AAACW9691A Road, Mumbai – 400 020 (Appellant) (Respondent) For Assessee : Shri Ranjan Vora & Shri Pranay Gandhi For Revenue : Shri Rakesh Ranjan (CIT-DR) Date of Hearing : 27.07.2022 Date of Pronouncement : 03.08.2022 ORDER PER ANIK…

ACIT Corporate Circle-1(2), Chennai vs. Casa Grande Homes P Ltd, Chennai

Appeal is allowed

ITA 3491/CHNY/2019[2016-17]Status: DisposedITAT Chennai06 Jul 2022AY 2016-17

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri Reddy Prakash (C.A) – Ld. ARFor Respondent: Shri ARV Sreenivasan (Addl.CIT) – Ld. Sr. DR
Section 143(3)

…आयकर अपीलीय अिधकरण ‘ए’ "ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI माननीय +ी वी. दुगा1 राव, "ाियक सद3 एवं माननीय +ी मनोज कुमार अ7वाल ,लेखा सद3 के सम9। BEFORE HON’BLE SHRI V. DURGA RAO, JUDICIAL MEMBER AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकर अपील सं./ ITA No.3491/Chny/2019 (िनधा1रण वष1 / Assessment Year: 2016-17) ACIT M/s. Casa Grande Homes Pvt. Ltd. बनाम/ Corporate Circle-1(2), NPL Devi, New No.111, Old No.59, Chennai. LB Road, Tiruvanmayur, Vs. Chennai – 600 041. "थायी लेखा सं./जीआइ आर सं./PAN/GIR No. AAGCC-1182-Q (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ" की ओरसे/ Ass…

M/S Crown Home Engineers Pvt Ltd, Bangalore vs. The Assistant Commissioner of Income Tax Circle-2(1)(1), Bangalore

In the result, the appeal is partly allowed

ITA 1572/BANG/2017[2012-13]Status: DisposedITAT Bangalore09 Sept 2020AY 2012-13

Bench: Shri N.V. Vasudevan & Shri Chandra Poojariassessment Year: 2012-13

For Appellant: Shri Bharat.L, CAFor Respondent: Smt. R.Premi, JCIT(DR)(ITAT), Bengaluru
Section 28Section 29Section 3

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER Assessment year: 2012-13 Crown Home Engineers Pvt. Ltd, Vs. The Assistant Commissioner No. 413, 4th Floor, 84 Barton Centre, of Income Tax, M.G. Road, Bangalore – 560 001. Circle-2(1)(1), PAN: AACCC 9758Q Bangalore. APPELLANT RESPONDENT Appellant by : Shri Bharat.L, CA Respondent by : Smt. R.Premi, JCIT(DR)(ITAT), Bengaluru. Date of hearing : 09.09.2020 Date of Pronouncement : 10.09.2020 O R D E R Per Chandra Poojari, Accountant Member This appeal by the assessee i…

M/S Servomax India Limited, Hyderabad vs. DCIT., Circle-3(1), Hyderabad

In the result, assessee’s appeal is allowed

ITA 1863/HYD/2014[2010-11]Status: DisposedITAT Hyderabad28 Mar 2018AY 2010-11

Bench: Smt. P. Madhavi Devi & Shri B. Ramakotaiahm/S. Servomax India Ltd Vs Dy. Commissioner Of Income Hyderabad Tax, Circle 3(1) Pan: Aafcs 0247 R Hyderabad (Appellant) (Respondent)

For Appellant: Shri B. Satyanarayana MurthyFor Respondent: Smt. N. Swapna, DR
Section 143(3)

…ITA No 1863 of 2014 Servomax India Ltd Hyderabad. IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ B ‘ Bench, Hyderabad Before Smt. P. Madhavi Devi, Judicial Member AND Shri B. Ramakotaiah, Accountant Member M/s. Servomax India Ltd Vs Dy. Commissioner of Income Hyderabad Tax, Circle 3(1) PAN: AAFCS 0247 R Hyderabad (Appellant) (Respondent) For Assessee : Shri B. Satyanarayana Murthy For Revenue : Smt. N. Swapna, DR Date of Hearing: 1.3.2018 Date of Pronouncement: 28.03.2018 O R D E R Per Smt. P. Madhavi Devi, J.M. This is assessee’s appeal for the A.Y 2010-11. In this appeal, the assessee is aggrieved b…

Gitanjali Infratech Ltd, Mumbai vs. ACIT Cen Cir 2, Mumbai

ITA 1366/MUM/2016[2008-09]Status: DisposedITAT Mumbai07 Feb 2018AY 2008-09

Bench: S/Sh.Rajendra & C. N. Prasadआयकर अपील अपील संसंसंसं./I.T.A./1366/Mum/2016,िनधा"रण िनधा"रण वष" वष" /Ay.: 2008-09 आयकर आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" आयकर अपील अपील संसंसंसं./I.T.A./3486/Mum/2016,िनधा"रण िनधा"रण वष" वष" /Ay.: 2010-11 आयकर आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" आयकर अपील अपील संसंसंसं./I.T.A./3487/Mum/2016,िनधा"रण िनधा"रण वष" वष" /Ay.: 2011-12 आयकर आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" M/S. Gitanjali Infratech Ltd. Acit, Central Circle-1(2), A-1, 7Th Floor, Laxmi Tower, G Block 9Th Floor, Old Cgo Building, Mk Road Bandra Kurla Complex, Bandra East Vs. Mumbai-400 020. Mumbai-400 051. Pan:Aaccg 7677 G (अपीलाथ" /Appellant) (""यथ" / Respondent) राज"व क" ओर से / Revenue By: Shri Y.K. Bhaskar-Dr अपीलाथ" क" ओर से /Assessee By: Shri K. Gopal/Ms.Neha Paranjpe सुनवाई क" तारीख / Date Of Hearing: 15/11/2017 घोषणा क" तारीख / Date Of Pronouncement: 07/02/2018 लेखा लेखा सद"य लेखा लेखा सद"य सद"य, राजे"" सद"य राजे"" राजे"" केकेकेके अनुसार राजे"" अनुसार अनुसार/ Per Rajendra A.M.- अनुसार Challenging The Order Dated 28/4/2016 Of The Cit(A)- 47,Mumbai,The Assessee Has Filed Present Appeals For The Above Mentioned Ay.S (Ay.S) .The Assessee Is Engaged In The Business Of Construction Of Residential/Commercial Buildings.Details Of Filing Of Returns, Returned Incomes,Assessment Dates Etc., Can Be Summarised As Under: A.Y. Roi Filed On Returned Income Assessment Dt. Assessed Income 2008-09 3.12.2013 Rs.6,41,16,960/- 20/03/2014 Rs.6.46 Crores 2010-11 30/11/12 Rs.75,91,149/- 20/03/2014 Rs.7.77 Lakhs 2011-12 30/11/2012 Rs.31,54,224/- 20/03/2014 Rs.17.68 Lakhs

For Appellant: Shri K. Gopal/Ms.Neha ParanjpeFor Respondent: Shri Y.K. Bhaskar-DR
Section 132Section 133ASection 143(3)Section 153CSection 57

…आयकर अपीलीय अिधकरण, मुंबई “जी” खंडपीठ म" Income-tax Appellate Tribunal -“G”Bench Mumbai सव"ी राजे"",लेखा सद"य एवं सी. एन. "साद, "याियक सद"य Before S/Sh.Rajendra,Accountant Member and C. N. Prasad,Judicial Member आयकर अपील अपील संसंसंसं./I.T.A./1366/Mum/2016,िनधा"रण िनधा"रण वष" वष" /AY.: 2008-09 आयकर आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" आयकर अपील अपील संसंसंसं./I.T.A./3486/Mum/2016,िनधा"रण िनधा"रण वष" वष" /AY.: 2010-11 आयकर आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" आयकर अपील अपील संसंसंसं./I.T.A./3487/Mum/2016,िनधा"रण िनधा"रण वष" वष" /AY.: 2011-12 आयकर आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" M/s. G…