Vidarbha Housing Board v. ITO

92 ITR 430High Court1973#14553 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2023 to 2024.

Sections most often in play

Section 10(23C)(iv)Section 11Section 12ASection 143(3)Section 154

Judgments citing Vidarbha Housing Board v. ITO

DCIT (EXEMPTION)- 2(1), MUMBAI vs. MAHARASHTRA ENERGY DEVELOPMENT AGENCY, MUMBAI

ITA 1765/MUM/2023[2013-14]Status: DisposedITAT Mumbai27 Jun 2024AY 2013-14

Bench: SHRI OM PRAKASH KANT, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY (Judicial Member)

For Appellant: Shri Kishore PhadkeFor Respondent: Smt. Sanyogita Nagpal
Section 10Section 11Section 143(3)

…d 3. Calcutta State Transport Corpn. [1964] 52 ITR 524 (SC) CO No. 88 & 89/Mum/2023 Assessment Years: 2013-14 & 2014-15 ii) Adityapur Industrial Area Development Authority v. Union of India [2006] 153 Taxman 107 (SC) iii) Vidarbha Housing Board v. ITO [1973] 92 ITR 430 (Bom) iv) Mussoorie Dehradun Development Authority v Additional Commissioner of Income-tax [2022] 140 taxmann.com192 (Uttarakhand) v) Vidarbha Irrigation Development Corporation v. Additional Commissioner of Income-tax [2005] 93 ITD184 (NAG.) vi) Baddi Barotiwala Nalagarh Development Authority v. Deputy Commissioner of Income-tax, Circle Parwanoo…

M/S. BANGALORE METRO RAIL CORPORATION LIMITED,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE- 1(1)(2), BANGALORE

In the result, all the appeals of the assessee as well as revenue’s appeal are partly allowed for statistical purposes

ITA 1116/BANG/2019[2015-16]Status: DisposedITAT Bangalore06 Apr 2023AY 2015-16

Bench: Shri N.V. Vasudevan & Shri Chandra Poojariassessment Year: 2011-12

For Appellant: Shri Srihari Kutsa, A.RFor Respondent: Shri Sankar Ganesh K., D.R
Section 2Section 3

…ITA Nos.1048 & 1112 to 1116/Bang/2019 Bangalore Metro Rail Corporation Ltd., Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “A’’ BENCH: BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER Assessment Year: 2011-12 Bangalore Metro Rail Corporation Ltd. 3rd Floor, BMTC Complex Deputy Commissioner of KH Road Income-tax Vs. Shanti Nagar Circle-1(1)(2) Bangalore 560 027 Bangalore PAN NO : AAACB4881D APPELLANT RESPONDENT Assessment Year: 2011-12 Addl. CIT Special Range-1 Bangalore Metro Rail Bangalore Vs. Corporation Ltd. Bangalore 560 027 APPELLANT RESPONDENT ITA N…

M/S. BANGALORE METRO RAIL CORPORATION LIMITED,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE- 1(1)(2), BANGALORE

In the result, all the appeals of the assessee as well as revenue’s appeal are partly allowed for statistical purposes

ITA 1115/BANG/2019[2014-15]Status: DisposedITAT Bangalore06 Apr 2023AY 2014-15

Bench: Shri N.V. Vasudevan & Shri Chandra Poojariassessment Year: 2011-12

For Appellant: Shri Srihari Kutsa, A.RFor Respondent: Shri Sankar Ganesh K., D.R
Section 2Section 3

…ITA Nos.1048 & 1112 to 1116/Bang/2019 Bangalore Metro Rail Corporation Ltd., Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “A’’ BENCH: BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER Assessment Year: 2011-12 Bangalore Metro Rail Corporation Ltd. 3rd Floor, BMTC Complex Deputy Commissioner of KH Road Income-tax Vs. Shanti Nagar Circle-1(1)(2) Bangalore 560 027 Bangalore PAN NO : AAACB4881D APPELLANT RESPONDENT Assessment Year: 2011-12 Addl. CIT Special Range-1 Bangalore Metro Rail Bangalore Vs. Corporation Ltd. Bangalore 560 027 APPELLANT RESPONDENT ITA N…

M/S. BANGALORE METRO RAIL CORPORATION LIMITED,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE - 1(1)(2), BANGALORE

In the result, all the appeals of the assessee as well as revenue’s appeal are partly allowed for statistical purposes

ITA 1114/BANG/2019[2013-14]Status: DisposedITAT Bangalore06 Apr 2023AY 2013-14

Bench: Shri N.V. Vasudevan & Shri Chandra Poojariassessment Year: 2011-12

For Appellant: Shri Srihari Kutsa, A.RFor Respondent: Shri Sankar Ganesh K., D.R
Section 2Section 3

…ITA Nos.1048 & 1112 to 1116/Bang/2019 Bangalore Metro Rail Corporation Ltd., Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “A’’ BENCH: BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER Assessment Year: 2011-12 Bangalore Metro Rail Corporation Ltd. 3rd Floor, BMTC Complex Deputy Commissioner of KH Road Income-tax Vs. Shanti Nagar Circle-1(1)(2) Bangalore 560 027 Bangalore PAN NO : AAACB4881D APPELLANT RESPONDENT Assessment Year: 2011-12 Addl. CIT Special Range-1 Bangalore Metro Rail Bangalore Vs. Corporation Ltd. Bangalore 560 027 APPELLANT RESPONDENT ITA N…

M/S. BANGALORE METRO RAIL CORPORATION LIMITED,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE - 1(1)(2), BANGALORE

In the result, all the appeals of the assessee as well as revenue’s appeal are partly allowed for statistical purposes

ITA 1113/BANG/2019[2012-13]Status: DisposedITAT Bangalore06 Apr 2023AY 2012-13

Bench: Shri N.V. Vasudevan & Shri Chandra Poojariassessment Year: 2011-12

For Appellant: Shri Srihari Kutsa, A.RFor Respondent: Shri Sankar Ganesh K., D.R
Section 2Section 3

…ITA Nos.1048 & 1112 to 1116/Bang/2019 Bangalore Metro Rail Corporation Ltd., Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “A’’ BENCH: BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER Assessment Year: 2011-12 Bangalore Metro Rail Corporation Ltd. 3rd Floor, BMTC Complex Deputy Commissioner of KH Road Income-tax Vs. Shanti Nagar Circle-1(1)(2) Bangalore 560 027 Bangalore PAN NO : AAACB4881D APPELLANT RESPONDENT Assessment Year: 2011-12 Addl. CIT Special Range-1 Bangalore Metro Rail Bangalore Vs. Corporation Ltd. Bangalore 560 027 APPELLANT RESPONDENT ITA N…

M/S. BANGALORE METRO RAIL CORPORATION LIMITED,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE - 1(1)(2), BANGALORE

In the result, all the appeals of the assessee as well as revenue’s appeal are partly allowed for statistical purposes

ITA 1112/BANG/2019[2011-12]Status: DisposedITAT Bangalore06 Apr 2023AY 2011-12

Bench: Shri N.V. Vasudevan & Shri Chandra Poojariassessment Year: 2011-12

For Appellant: Shri Srihari Kutsa, A.RFor Respondent: Shri Sankar Ganesh K., D.R
Section 2Section 3

…ITA Nos.1048 & 1112 to 1116/Bang/2019 Bangalore Metro Rail Corporation Ltd., Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “A’’ BENCH: BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER Assessment Year: 2011-12 Bangalore Metro Rail Corporation Ltd. 3rd Floor, BMTC Complex Deputy Commissioner of KH Road Income-tax Vs. Shanti Nagar Circle-1(1)(2) Bangalore 560 027 Bangalore PAN NO : AAACB4881D APPELLANT RESPONDENT Assessment Year: 2011-12 Addl. CIT Special Range-1 Bangalore Metro Rail Bangalore Vs. Corporation Ltd. Bangalore 560 027 APPELLANT RESPONDENT ITA N…

ADDITIONAL COMMISSIONER OF INCOME TAX,SPECIAL RANGE - 1 , BANGALORE vs. M/S. BANGALORE METRO RAIL CORPORATION LIMITED, BANGALORE

In the result, all the appeals of the assessee as well as revenue’s appeal are partly allowed for statistical purposes

ITA 1048/BANG/2019[2011-12]Status: DisposedITAT Bangalore06 Apr 2023AY 2011-12

Bench: Shri N.V. Vasudevan & Shri Chandra Poojariassessment Year: 2011-12

For Appellant: Shri Srihari Kutsa, A.RFor Respondent: Shri Sankar Ganesh K., D.R
Section 2Section 3

…ITA Nos.1048 & 1112 to 1116/Bang/2019 Bangalore Metro Rail Corporation Ltd., Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “A’’ BENCH: BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER Assessment Year: 2011-12 Bangalore Metro Rail Corporation Ltd. 3rd Floor, BMTC Complex Deputy Commissioner of KH Road Income-tax Vs. Shanti Nagar Circle-1(1)(2) Bangalore 560 027 Bangalore PAN NO : AAACB4881D APPELLANT RESPONDENT Assessment Year: 2011-12 Addl. CIT Special Range-1 Bangalore Metro Rail Bangalore Vs. Corporation Ltd. Bangalore 560 027 APPELLANT RESPONDENT ITA N…

Vidarbha Housing Board v. ITO (92 ITR 430) — Cited in 7 Judgments | BharatTax