Vijaya Hospitality and Resorts Ltd. v. CIT

419 ITR 322High Court2019#4650 most cited

What is Vijaya Hospitality and Resorts Ltd. v. CIT authority for?

There is no bar under the Income Tax Act to setting off losses against deemed income under sections 68 to 69.

26

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2020 to 2026.

Also referred to as

Vijaya Hospitality and Resorts Ltd. v. CIT · Section 68 · Section 69 · Deemed income · Set off of losses · Income Tax Act

Also reported as

117 Taxmann.com 745

Sections most often in play

Section 143(3)Section 115BBESection 133ASection 250Section 68Section 69Section 133(6)Section 142(1)

Issues it is cited on

section 69dsection 32(2)section 72unabsorbed depreciationsection 69bsection 115bbsection 115black of enquirysection 115bbemalabar industrialsection 69csection 115

Judgments citing Vijaya Hospitality and Resorts Ltd. v. CIT

ASHVIN DINESHBHAI JADAV,RAJKOT vs. ITO, WARD-1(1)(1), RAJKOT, RAJKOT

In the result, the appeal of the assessee is allowed

ITA 428/RJT/2025[2015-16]Status: DisposedITAT Rajkot29 Jan 2026AY 2015-16

Bench: Dr. Arjun Lal Saini & Dr. Dinesh Mohan Sinha

For Appellant: Shri Mehul Ranpura, ARFor Respondent: Shri Abhimanyu Singh Yadav, Sr. DR
Section 133(6)Section 143(2)Section 143(3)Section 250

…आयकर अपील"य अ"धकरण,राजकोट "यायपीठ,राजकोट। IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH, RAJKOT BEFORE DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER AND DR. DINESH MOHAN SINHA, JUDICIAL MEMBER आयकर अपील सं./ITA No.428/RJT/2025 िनधा"रण वष" /Assessment Year: (2015-16) (Physical Hearing) Ashvin Dineshbhai Jadav Income-tax Officer, Ward-1(1)(1), बनाम/ Block No.62, Quarter No.377, Gujarat Rajkot, Aayakar Bhavan, Race Vs. Housing Board, 6-Naandi Park, b/h Course Ring Road, SNK School, university Road, Rajkot-360 001 Rajkot-360 005 "ायीलेखासं./जीआइआरसं./PAN/GIR No.: AKXPJ 8016 E (Assessee) (Respondent) िनधा"रती की ओर स…

AKASHDEEP CLOTH CENTRE,KANNAD vs. PRINCIPAL CIT, NASHIK

In the result, both the appeals filed by the respective assessees are allowed

ITA 959/PUN/2024[2019-20]Status: DisposedITAT Pune04 Nov 2025AY 2019-20

Bench: Shri R. K. Panda & Ms. Astha Chandraassessment Year : 2019-20

For Appellant: S/Shri Shubham N. Rathi and Ashutosh DhootFor Respondent: Shri Amol Khairnar, CIT-DR
Section 115BSection 142(1)Section 143(3)Section 263Section 69Section 69B

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND MS. ASTHA CHANDRA, JUDICIAL MEMBER Assessment year : 2019-20 Akashdeep Cloth Centre PCIT, Nashik C/o Akashdeep Cloth Centre, Bus Vs. Stand Road, Aurangabad – 431103 PAN: AAJFA3719R (Appellant) (Respondent) Assessment year : 2019-20 Manmandir Cloth Centre PCIT, Nashik C/o Manmandir Cloth Centre, Vs. Bazaar Peth, Tal Kannad, Aurangabad – 431103 PAN: AAJFM6647G (Appellant) (Respondent) Assessee by : S/Shri Shubham N. Rathi and Ashutosh Dhoot Department by : Shri Amol Khairnar, CIT-DR Date of hearing : 29-10-20…

MANMANDIR CLOTH CENTRE,KANNAD vs. PCIT, NASHIK

In the result, both the appeals filed by the respective assessees are allowed

ITA 1012/PUN/2024[2019-20]Status: DisposedITAT Pune04 Nov 2025AY 2019-20

Bench: Shri R. K. Panda & Ms. Astha Chandraassessment Year : 2019-20

For Appellant: S/Shri Shubham N. Rathi and Ashutosh DhootFor Respondent: Shri Amol Khairnar, CIT-DR
Section 115BSection 142(1)Section 143(3)Section 263Section 69Section 69B

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND MS. ASTHA CHANDRA, JUDICIAL MEMBER Assessment year : 2019-20 Akashdeep Cloth Centre PCIT, Nashik C/o Akashdeep Cloth Centre, Bus Vs. Stand Road, Aurangabad – 431103 PAN: AAJFA3719R (Appellant) (Respondent) Assessment year : 2019-20 Manmandir Cloth Centre PCIT, Nashik C/o Manmandir Cloth Centre, Vs. Bazaar Peth, Tal Kannad, Aurangabad – 431103 PAN: AAJFM6647G (Appellant) (Respondent) Assessee by : S/Shri Shubham N. Rathi and Ashutosh Dhoot Department by : Shri Amol Khairnar, CIT-DR Date of hearing : 29-10-20…

SHAHUL HAMEED,MANANTHAVADY vs. ITO, WARD-2, KALPETTA

In the result, the appeal by the assessee is allowed

ITA 355/COCH/2024[2014-2015]Status: DisposedITAT Cochin27 Mar 2025AY 2014-2015

Bench: Shri Inturi Rama Rao & Shri Sandeep Singh Karhail

For Appellant: --- None ---For Respondent: Smt.Leena Lal, Sr.AR
Section 115Section 133ASection 143(3)Section 147Section 148Section 154Section 250Section 69

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN Before Shri Inturi Rama Rao, Accountant Member & Shri Sandeep Singh Karhail, Judicial Member ITA No.355/Coch/2024 :Asst.Year 2014-2015 Sri.Shahul Hameed The Income Tax Officer Edathil House, Fashion Village v. Ward -2 Complex, Thalassery Road Kalpetta. Mananthavady – 670 645. PAN :GFMPS5629E. (Appellant) (Respondent) Appellant by : --- None --- Respondent by :Smt.Leena Lal, Sr.AR Date of Date of Hearing :24.03.2025 Pronouncement : 27.03.2025 O R D E R Per Sandeep Singh Karhail, JM : 1. The assessee has filed the present appeal against the impugned order d…

KAY POWER AND PAPER LIMITED,SATARA vs. INCOME TAX OFFICER, WARD-2, SATARA

In the result, the appeal filed by the assessee is allowed

ITA 1437/PUN/2024[2016-17]Status: DisposedITAT Pune06 Dec 2024AY 2016-17

Bench: Shri R. K. Panda & Shri Vinay Bhamore

For Appellant: Shri Ashwani KumarFor Respondent: Shri Ramnath P Murkunde
Section 139Section 139(1)Section 143(1)Section 148Section 148A

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND SHRI VINAY BHAMORE, JUDICIAL MEMBER ITA Nos.1436 & 1437/PUN/2024 Assessment Years : 2015-16 & 2016-17 M/s. Kay Power and Paper Limited, ITO, Ward-2, Satara Gat No.454/457, At Post – Borgaon, Vs. Tal / Dist. Satara – 415002 PAN: AABCK1295P (Appellant) (Respondent) Assessee by : Shri Ashwani Kumar Department by : Shri Ramnath P Murkunde Date of hearing : 18-11-2024 Date of pronouncement : 06-12-2024 O R D E R PER R. K. PANDA, VP : The above two appeals filed by the assessee are directed against the separate o…

KAY POWER AND PAPER LIMITED,SATARA vs. INCOME TAX OFFICER, WARD-2, SATARA

In the result, the appeal filed by the assessee is allowed

ITA 1436/PUN/2024[2015-16]Status: DisposedITAT Pune06 Dec 2024AY 2015-16

Bench: Shri R. K. Panda & Shri Vinay Bhamore

For Appellant: Shri Ashwani KumarFor Respondent: Shri Ramnath P Murkunde
Section 139Section 139(1)Section 143(1)Section 148Section 148A

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND SHRI VINAY BHAMORE, JUDICIAL MEMBER ITA Nos.1436 & 1437/PUN/2024 Assessment Years : 2015-16 & 2016-17 M/s. Kay Power and Paper Limited, ITO, Ward-2, Satara Gat No.454/457, At Post – Borgaon, Vs. Tal / Dist. Satara – 415002 PAN: AABCK1295P (Appellant) (Respondent) Assessee by : Shri Ashwani Kumar Department by : Shri Ramnath P Murkunde Date of hearing : 18-11-2024 Date of pronouncement : 06-12-2024 O R D E R PER R. K. PANDA, VP : The above two appeals filed by the assessee are directed against the separate o…

ALISHAN STEELS PVT. LTD,KOLKATA vs. DCIT, CIRCLE-1(1), KOLKATA

In the result, both the appeals of the assessee are partly allowed

ITA 999/KOL/2023[2011-12]Status: HeardITAT Kolkata01 Jan 2024AY 2011-12

Bench: Shri Sanjay Garg & Shri Girish Agrawal

For Appellant: Shri K. M. Roy, FCA & Shri B. K. Agarwal, FCAFor Respondent: Shri Kapil Mondal, Addl. CIT, DR
Section 115BSection 143(3)Section 147Section 148Section 14ASection 40A(2)(b)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH KOLKATA BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA Nos.999 & 1001/Kol/2023 Assessment Years: 2011-12 & 2015-16 Alishan Steels Pvt. Ltd. DCIT, Circle -1(1), Kolkata. Room No. 210, Martin Burn Building, 1, R. N. Mukherjee Vs. Road, Lal Bazar, Kolkata- 700001. (PAN: AAACG9883E) (Appellant) (Respondent) Present for: Appellant by : Shri K. M. Roy, FCA & Shri B. K. Agarwal, FCA Respondent by : Shri Kapil Mondal, Addl. CIT, DR Date of Hearing : 20.11.2023 Date of Pronouncement : 01.01.2024 O R D E R PER GIRISH AGRAWAL, ACCOUNTA…

ALISHAN STEELS (P)LTD,KOLKATA vs. DCIT, CIRCLE-1(1), KOLKATA

In the result, both the appeals of the assessee are partly allowed

ITA 1001/KOL/2023[2015-16]Status: HeardITAT Kolkata01 Jan 2024AY 2015-16

Bench: Shri Sanjay Garg & Shri Girish Agrawal

For Appellant: Shri K. M. Roy, FCA & Shri B. K. Agarwal, FCAFor Respondent: Shri Kapil Mondal, Addl. CIT, DR
Section 115BSection 143(3)Section 147Section 148Section 14ASection 40A(2)(b)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH KOLKATA BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA Nos.999 & 1001/Kol/2023 Assessment Years: 2011-12 & 2015-16 Alishan Steels Pvt. Ltd. DCIT, Circle -1(1), Kolkata. Room No. 210, Martin Burn Building, 1, R. N. Mukherjee Vs. Road, Lal Bazar, Kolkata- 700001. (PAN: AAACG9883E) (Appellant) (Respondent) Present for: Appellant by : Shri K. M. Roy, FCA & Shri B. K. Agarwal, FCA Respondent by : Shri Kapil Mondal, Addl. CIT, DR Date of Hearing : 20.11.2023 Date of Pronouncement : 01.01.2024 O R D E R PER GIRISH AGRAWAL, ACCOUNTA…

M/S VATSALYA BUILDERS & DEVELOPMENT PVT LTD ,NAGPUR vs. ACIT CENTRAL CIRCLE1(2), NAGPUR

In the result, the appeal filed by the assessee in ITA

ITA 87/NAG/2018[2013-2014]Status: DisposedITAT Nagpur31 Oct 2023AY 2013-2014

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Raviआयकर अपील सं. / Ita Nos.85 To 87 & 210/Nag/2018 िनधा"रण वष" / Assessment Years : 2011-12 To 2014-15 M/S. Vatsalya Builders & Vs. Acit, Central Circle- Developers Pvt. Ltd., 1(2), Nagpur. 202, Ganesh Chambers, Dhantoli, Nagpur- 440012. Pan : Aabcv6745K Appellant Respondent Assessee By : Shri Mukesh Agrawal Revenue By : Shri Kailash G. Kanojiya Date Of Hearing : 17.10.2023 Date Of Pronouncement : 31.10.2023 आदेश / Order Per Inturi Rama Rao, Am : These Are The Appeals Filed By The Assessee Directed Against The Different Orders Of Ld. Commissioner Of Income Tax (Appeals)- 3, Nagpur [‘The Cit(A)’] Dated 26.02.2018 & 22.06.2018 For The Assessment Years 2011-12 To 2014-15 Respectively. 2. Since The Identical Facts & Common Issues Are Involved In All The Above Captioned Four Appeals Of The Assessee, We Proceed To Dispose Of The Same By This Common Order. 3. For The Sake Of Convenience & Clarity, The Facts Relevant To The Appeal In Ita No.85/Nag/2018 For The Assessment Year 2011-12 Are Stated Herein.

For Appellant: Shri Mukesh AgrawalFor Respondent: Shri Kailash G. Kanojiya
Section 115BSection 14Section 143(3)Section 153ASection 68Section 69C

…the present appeal. 7. It is submitted before us that the decisions relied upon by the Assessing Officer as well as by the ld. CIT(A) have been subsequently overruled by the Hon’ble Kerala High Court in the case of Vijaya Hospitality and Resorts Ltd. vs. CIT, 419 ITR 322 (Kerala). Similarly, even the decision of the Hon’ble Gujarat High Court in the case of Fakir Mohmed Haji Hasan (supra) has been subsequently overruled by the Hon’ble Gujarat High Court in the case of DCIT vs. Radhe Developers India Ltd., 329 ITR 01 (Gujarat). He further submitted that there was no bar under the provisions of the Income Tax Act s…

M/S VATSALYA BUILDERS & DEVELOPMENT PVT LTD ,NAGPUR vs. ACIT CENTRAL CIRCLE1(2), NAGPUR

In the result, the appeal filed by the assessee in ITA

ITA 86/NAG/2018[2012-2013]Status: DisposedITAT Nagpur31 Oct 2023AY 2012-2013

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Raviआयकर अपील सं. / Ita Nos.85 To 87 & 210/Nag/2018 िनधा"रण वष" / Assessment Years : 2011-12 To 2014-15 M/S. Vatsalya Builders & Vs. Acit, Central Circle- Developers Pvt. Ltd., 1(2), Nagpur. 202, Ganesh Chambers, Dhantoli, Nagpur- 440012. Pan : Aabcv6745K Appellant Respondent Assessee By : Shri Mukesh Agrawal Revenue By : Shri Kailash G. Kanojiya Date Of Hearing : 17.10.2023 Date Of Pronouncement : 31.10.2023 आदेश / Order Per Inturi Rama Rao, Am : These Are The Appeals Filed By The Assessee Directed Against The Different Orders Of Ld. Commissioner Of Income Tax (Appeals)- 3, Nagpur [‘The Cit(A)’] Dated 26.02.2018 & 22.06.2018 For The Assessment Years 2011-12 To 2014-15 Respectively. 2. Since The Identical Facts & Common Issues Are Involved In All The Above Captioned Four Appeals Of The Assessee, We Proceed To Dispose Of The Same By This Common Order. 3. For The Sake Of Convenience & Clarity, The Facts Relevant To The Appeal In Ita No.85/Nag/2018 For The Assessment Year 2011-12 Are Stated Herein.

For Appellant: Shri Mukesh AgrawalFor Respondent: Shri Kailash G. Kanojiya
Section 115BSection 14Section 143(3)Section 153ASection 68Section 69C

…the present appeal. 7. It is submitted before us that the decisions relied upon by the Assessing Officer as well as by the ld. CIT(A) have been subsequently overruled by the Hon’ble Kerala High Court in the case of Vijaya Hospitality and Resorts Ltd. vs. CIT, 419 ITR 322 (Kerala). Similarly, even the decision of the Hon’ble Gujarat High Court in the case of Fakir Mohmed Haji Hasan (supra) has been subsequently overruled by the Hon’ble Gujarat High Court in the case of DCIT vs. Radhe Developers India Ltd., 329 ITR 01 (Gujarat). He further submitted that there was no bar under the provisions of the Income Tax Act s…

M/S VATSALYA BUILDERS & DEVELOPMENT PVT LTD ,NAGPUR vs. ACIT CENTRAL CIRCLE1(2), NAGPUR

In the result, the appeal filed by the assessee in ITA

ITA 85/NAG/2018[2011-2012]Status: DisposedITAT Nagpur31 Oct 2023AY 2011-2012

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Raviआयकर अपील सं. / Ita Nos.85 To 87 & 210/Nag/2018 िनधा"रण वष" / Assessment Years : 2011-12 To 2014-15 M/S. Vatsalya Builders & Vs. Acit, Central Circle- Developers Pvt. Ltd., 1(2), Nagpur. 202, Ganesh Chambers, Dhantoli, Nagpur- 440012. Pan : Aabcv6745K Appellant Respondent Assessee By : Shri Mukesh Agrawal Revenue By : Shri Kailash G. Kanojiya Date Of Hearing : 17.10.2023 Date Of Pronouncement : 31.10.2023 आदेश / Order Per Bench : These Are The Appeals Filed By The Assessee Directed Against The Different Orders Of Ld. Commissioner Of Income Tax (Appeals)- 3, Nagpur [‘The Cit(A)’] Dated 26.02.2018 & 22.06.2018 For The Assessment Years 2011-12 To 2014-15 Respectively. 2. Since The Identical Facts & Common Issues Are Involved In All The Above Captioned Four Appeals Of The Assessee, We Proceed To Dispose Of The Same By This Common Order. 3. For The Sake Of Convenience & Clarity, The Facts Relevant To The Appeal In Ita No.85/Nag/2018 For The Assessment Year 2011-12 Are Stated Herein.

For Appellant: Shri Mukesh AgrawalFor Respondent: Shri Kailash G. Kanojiya
Section 115BSection 14Section 143(3)Section 153ASection 68Section 69C

…the present appeal. 7. It is submitted before us that the decisions relied upon by the Assessing Officer as well as by the ld. CIT(A) have been subsequently overruled by the Hon’ble Kerala High Court in the case of Vijaya Hospitality and Resorts Ltd. vs. CIT, 419 ITR 322 (Kerala). Similarly, even the decision of the Hon’ble Gujarat High Court in the case of Fakir Mohmed Haji Hasan (supra) has been subsequently overruled by the Hon’ble Gujarat High Court in the case of DCIT vs. Radhe Developers India Ltd., 329 ITR 01 (Gujarat). He further submitted that there was no bar under the provisions of the Income Tax Act s…

M/S VATSALYA BUILDERS ,NAGPUR vs. ASSISTANT COMISSIONER OF INCOME TAX CENTARL CIRCLE 1(2), NAGPUR

In the result, the appeal filed by the assessee in ITA

ITA 210/NAG/2018[2014-15]Status: DisposedITAT Nagpur31 Oct 2023AY 2014-15

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Raviआयकर अपील सं. / Ita Nos.85 To 87 & 210/Nag/2018 िनधा"रण वष" / Assessment Years : 2011-12 To 2014-15 M/S. Vatsalya Builders & Vs. Acit, Central Circle- Developers Pvt. Ltd., 1(2), Nagpur. 202, Ganesh Chambers, Dhantoli, Nagpur- 440012. Pan : Aabcv6745K Appellant Respondent Assessee By : Shri Mukesh Agrawal Revenue By : Shri Kailash G. Kanojiya Date Of Hearing : 17.10.2023 Date Of Pronouncement : 31.10.2023 आदेश / Order Per Inturi Rama Rao, Am : These Are The Appeals Filed By The Assessee Directed Against The Different Orders Of Ld. Commissioner Of Income Tax (Appeals)- 3, Nagpur [‘The Cit(A)’] Dated 26.02.2018 & 22.06.2018 For The Assessment Years 2011-12 To 2014-15 Respectively. 2. Since The Identical Facts & Common Issues Are Involved In All The Above Captioned Four Appeals Of The Assessee, We Proceed To Dispose Of The Same By This Common Order. 3. For The Sake Of Convenience & Clarity, The Facts Relevant To The Appeal In Ita No.85/Nag/2018 For The Assessment Year 2011-12 Are Stated Herein.

For Appellant: Shri Mukesh AgrawalFor Respondent: Shri Kailash G. Kanojiya
Section 115BSection 14Section 143(3)Section 153ASection 68Section 69C

…the present appeal. 7. It is submitted before us that the decisions relied upon by the Assessing Officer as well as by the ld. CIT(A) have been subsequently overruled by the Hon’ble Kerala High Court in the case of Vijaya Hospitality and Resorts Ltd. vs. CIT, 419 ITR 322 (Kerala). Similarly, even the decision of the Hon’ble Gujarat High Court in the case of Fakir Mohmed Haji Hasan (supra) has been subsequently overruled by the Hon’ble Gujarat High Court in the case of DCIT vs. Radhe Developers India Ltd., 329 ITR 01 (Gujarat). He further submitted that there was no bar under the provisions of the Income Tax Act s…

SHREEVAAS INFRASTRUCTURE PRIVATE LTD.,NEW DELHI vs. DCIT, CC, , DEHRADUN

In the result, appeal is allowed

ITA 3076/DEL/2019[2014-15]Status: DisposedITAT Dehradun23 Jun 2023AY 2014-15

Bench: Shri Saktijit Dey, Vice- & Shri M. Balaganeshassessment Year: 2014-15

For Appellant: Sh. Rajesh Malhotra, CAFor Respondent: Sh. N.S. Jangpangi, CIT/DR
Section 115BSection 69

…IN THE INCOME TAX APPELLATE TRIBUNAL DEHRADUN CIRCUIT BENCH, DEHRADUN BEFORE SHRI SAKTIJIT DEY, VICE-PRESIDENT AND SHRI M. BALAGANESH, ACCOUNTANT MEMBER Assessment Year: 2014-15 Shreevaas Infrastructure Pvt. Ltd. Versus DCIT, Central Circle, 506, Mercantile House, 15, Dehradun. Kasturba Gandhi Marg, New Delhi. PAN: AANCS9153Q (Appellant) (Respondent) Assessee by : Sh. Rajesh Malhotra, CA Revenue by : Sh. N.S. Jangpangi, CIT/DR Date of hearing : 21.06.2023 Date of pronouncement: 23.06.2023 ORDER This is an appeal by the assessee against order dated 21.02.2019 of learned Commissioner of Income-tax (Appeals)-…

ARJUNSINH HARISINH THAKOR,SURAT vs. INCOME TAX OFFICER, BARDOLI

In the result, grounds No

ITA 245/SRT/2021[2017-18]Status: DisposedITAT Surat15 Jun 2023AY 2017-18

Bench: Shri Pawan Singh(Physical Hearing) Arjunsinh Harisinh Thakor, I.T.O., 1 Thakor Niwas, Zanda Chowk, Ward-1, Vs. Tarasadi Road, Kosamba, Bardoli. Surat-394120. Pan No. Aabpt 1270 G Appellant/ Assessee Respondent/ Revenue

Section 115BSection 254(1)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH (SMC), SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER (Physical hearing) Arjunsinh Harisinh Thakor, I.T.O., 1 Thakor Niwas, Zanda Chowk, Ward-1, Vs. Tarasadi Road, Kosamba, Bardoli. Surat-394120. PAN No. AABPT 1270 G Appellant/ assessee Respondent/ revenue Assessee represented by Ms. Chaitali Shah, CA Department represented by Shri Vinod Kumar, Sr. DR Date of hearing 31/03/2023 Date of pronouncement 15/06/2023 Order under Section 254(1) of Income Tax Act PER: PAWAN SINGH, JUDICIAL MEMBER: 1. This appeal by the assessee is directed against the order of learned Na…

SHRI RAJENDRABHAI RAMANLAL DESAI,SURAT vs. INCOME TAX OFFICER, WARD 3(2)(6), SURAT

In the result, the appeal filed by the Revenue is dismissed

ITA 293/SRT/2022[2017-18]Status: DisposedITAT Surat22 May 2023AY 2017-18

Bench: SHRI PAWAN SINGH (Judicial Member)

Section 115Section 115BSection 143(3)Section 254(1)Section 69A

…आयकर अपील"य अ"धकरण, सुरत "यायपीठ, सुरत IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT “SMC” BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER आ.अ.सं./ITA No.293/SRT/2022 (AY 2017-18) (Hearing in Physical Court) Rajendrabhai Ramanlal Income Tax Officer, Ward- Desai, AT N Post-Kharvasa, 3(2)(8) Room No.109, Vs Via-Udhna, Anavil Business Centre, Tal: Choryasi, Dist. Maher Nager, Jalaram Surat-394210 Society, Adajan Gam, PAN No: ABKPD 0975 E Surat,-395009 अपीलाथ"/Appellant ""यथ" /Respondent "नधा"रती क" ओर से /Assessee by Shri Mehul Shah, C.A राज"व क" ओर से /Revenue by Shri Vinod Kumar, Sr-DR सुनवाई की तारीख/Date…

S N TRADELINK PRIVATE LIMITED,SURAT vs. PR. COMMISSIONER OF INCOME TAX-1, SURAT

In the result, appeal filed by the assessee is allowed

ITA 77/SRT/2022[2017-18]Status: DisposedITAT Surat24 Jan 2023AY 2017-18

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita No.77/Srt/2022 िनधा"रणवष"/Assessment Year: (2017-18) (Physical Court Hearing) S. N. Tradelink Private Limited, Principal Commissioner Of 3010-3011 Momai Complex, Income Tax-1, Room No. 114, 1St Kadodra Road, Umarvada, Surat – Vs. Floor, Aaykar Bhawan, 395010. Majura Gate, Opp New Civil Hospital, Surat-395001 (Appellant) (Respondent) "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aakcs0060R

Section 115BSection 131Section 133ASection 139Section 143(3)Section 263Section 271ASection 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JM & DR. A. L. SAINI, AM आयकर अपील सं./ITA No.77/SRT/2022 िनधा"रणवष"/Assessment Year: (2017-18) (Physical Court Hearing) S. N. Tradelink Private Limited, Principal Commissioner of 3010-3011 Momai Complex, Income Tax-1, Room No. 114, 1st Kadodra Road, Umarvada, Surat – Vs. Floor, Aaykar Bhawan, 395010. Majura Gate, Opp New Civil Hospital, Surat-395001 (Appellant) (Respondent) "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAKCS0060R िनधा"रती क" ओर से /Assessee by Shri Rasesh Shah, CA राज"व क" ओर से / Respondent by Shri Ashish Pophare, CIT-DR स…

BHIMA JEWELLERS vs. COMMISSIONER OF INCOME TAX,

ITA/15/2021HC Kerala25 Aug 2022

Bench: HONOURABLE MR.JUSTICE S.V.BHATTI,HONOURABLE MR.JUSTICE BASANT BALAJI

For Appellant: M/S BHIMA JEWELLERSFor Respondent: COMMISSIONER OF INCOME TAX
Section 115Section 115BSection 263Section 68Section 69Section 69ASection 69BSection 69CSection 69D

…business loss is not one of the prohibited items for setting off of loss from the income earned by the assessee. He places strong reliance on the judgment of this Court in Vijaya Hospitality and Resorts Ltd. v Commissioner of Income Tax and others (2019) 419 ITR 322 and CBDT Circular No.11 of 2019 dated 19.6.2019. He prays for answering the questions in favour of assessee and against the revenue. 8. Mr.Christopher Abraham, referring to the order of Commissioner dated 30.3.2018 argues that the order when made by the Commissioner, the precedent binding on the department ITA No.15 of 2021…

M/S. HEERA KERALA DEVELOPERS P. LTD,TRIVANDRUM vs. THE ACIT,CIR-1(1), TRIVANDRUM

In the result, the appeal filed by the assessee is allowed

ITA 243/COCH/2019[2014-15]Status: DisposedITAT Cochin30 Jun 2022AY 2014-15

Bench: Shri George George K. & Shri Laxmi Prasad Sahum/S. Heera Kerala Developers Acit - Circle 1(1) Pvt. Ltd. Thiruvananthapurm Tc 15/1553(5), Heera Park Vs. Mp Appan Road, Vazhuthacaud Thiruvananthapurm 695014 Pan – Aabch8810R Appellant Respondent

For Appellant: Shri Raja Kannan, AdvocateFor Respondent: Smt. J.M. Jamuna Devi, Sr. D.R
Section 115BSection 143(3)Section 263Section 68Section 68o

…applicable from 01.04.2017. In support of his argument he relied on Circular No. 11/2019 dated 19.06.2019 issued by the CBDT and he also relied on the judgement of the Hon'ble jurisdictional High Court in the case of Vijaya Hospitality and Resorts Ltd. (2019) 419 ITR 322 (Ker). 4. On the other hand, the learned D.R. on the order of the learned PCIT. 5. After hearing the rival submissions we observe from the assessment order passed under Section 143(3) of the Act that there was an addition made by the AO under Section 68 of the Act to the tune of Rs.71,66,000/- which has been set off from the returned loss of Rs…

M/S. KHODAY INDIA LIMITED,BANGALORE vs. INCOME TAX OFFICER, WARD- 4(1)(2), BANGALORE

In the result appeal filed by assessee stands allowed

ITA 97/BANG/2022[2015-16]Status: DisposedITAT Bangalore30 Jun 2022AY 2015-16

Bench: Smt. Beena Pillai & Shri. Laxmi Prasad Sahuassessment Year : 2015-16 M/S. Khoday India Ltd., The Income-Tax 7Th Mile, Brewery House, Officer, Kanakapura Road, Ward 4 (1)(2), Bangalore – 560 062. Bangalore. Pan: Aaack6734C Vs. Appellant Respondent Assessee By : Shri V. Sridhar, Ca : Shri Ramesh B.R., Addl. Cit Revenue By (Dr) Date Of Hearing : 09-06-2022 Date Of Pronouncement : 30-06-2022 Order Per Beena Pillaipresent Appeal Is Filed By The Assessee Against Order Dated 09/12/2021 Passed By The Ld.Cit(A)-11, Bangalore For Assessment Year 2015-16 On Following Grounds Of Appeal: “1. The Order Of The Learned Commissioner Of Income-Tax (Appeals), Bengaluru-11, Bengaluru In Ita No.Cit(A)- 11/Bng/Tr.10036/2018-19 (Din: Itba /Apl /M/ 250 /2021-22/ 1037634908(1) Dated:09.12.2021 Is Opposed To Law, Weight Of Evidence, Probabilities & Facts & Circumstances Of The Case. 2. The Learned Commissioner Of Income-Tax (Appeals) Erred In Confirming The Order Of The Assessing Officer Passed U/S.154 Of The Income Tax Act, 1961 Dated:14.02.2018. 3. The Learned Commissioner Of Income-Tax (Appeals) Erred In Not Directing The Assessing Officer To Set Off The Entire

For Appellant: Shri V. Sridhar, CA
Section 115BSection 154Section 68Section 71

…earned Commissioner of Income-tax (Appeals) erred in not discussing the judgements relied upon by the appellant in its written submission during the course of hearing in the case of Vijaya Hospitality & Resorts Ltd vs. Commissioner of Income-tax & Ors. (2019) 419 ITR 322 of the Kerala High Court and in the case of Principal Commissioner of Income-tax Vs. Aacharan Enterprises Pvt. Ltd. (2020) 273 Taxman, of the Rajasthan High Court . 13. The appellant craves leave to add, delete, amend or modify any or all grounds at the time of hearing of the appeal. 14. The appellant prays, that this Hon'ble Income Tax Appellate…

M/S. MAHAVIR ASHOK ENTERPRISES P. LTD.,RAIPUR vs. PR. COMMISSIONER OF INCOME TAX-1, RAIPUR

In the result, appeal of the assessee is allowed

ITA 46/RPR/2021[2017-18]Status: DisposedITAT Raipur29 Sept 2021AY 2017-18

Bench: Shri Pradip Kumar Kedia & Shri N.K. Choudhryassessment Year: 2017-18

For Appellant: Shri R.B. DoshiFor Respondent: Shri P.K. Mishra, CIT D.R
Section 115BSection 133ASection 143(3)Section 263Section 69

…ITA No.46/RPR/2021 A.Y. 2017-18 Page 1 of 7 IN THE INCOME TAX APPELLATE TRIBUNAL RAIPUR BENCH, RAIPUR BEFORE SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER AND SHRI N.K. CHOUDHRY, JUDICIAL MEMBER Assessment Year: 2017-18 M/s. Mahavir Ashok Enterprises P. Ltd., vs. Pr. CIT-1, Halwai Line, Raipur. Sadar Bazar, Raipur (CG) [PAN – AABCM 5742 M] (Appellant) (Respondent) Appellant by : Shri R.B. Doshi Respondent by : Shri P.K. Mishra, CIT D.R. Date of hearing : 30.07.2021 Date of pronouncement : 29.09.2021 O R D E R PER PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER : The captioned appeal has been filed at the instance of…

Showing 1–20 of 26 · Page 1 of 2