Viswas Promoters P. Ltd. v. ACIT

9 Taxmann.com 235Reported decision#25999 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2020.

Judgments citing Viswas Promoters P. Ltd. v. ACIT

DEPUTY COMMISSIONER OF INCOME-TAX, CIRCLE - 14,, PUNE vs. M/S. SHREE VENKATESH ASSOCIATES,, PUNE

In the result, the appeal of Revenue is dismissed

ITA 2446/PUN/2017[2011-12]Status: DisposedITAT Pune24 Sept 2020AY 2011-12

Bench: Shri R.S. Syal & Shri S.S. Viswanethra Ravi

For Appellant: Shri Sunil GanooFor Respondent: Shri Deepak Garg

Section 801Section 80I

…आयकर अपील"य अ"धकरण] पुणे "यायपीठ “बी” पुणे म" IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE (Through – VIRTUAL COURT) BEFORE SHRI R.S. SYAL, VICE PRESIDENT AND SHRI S.S. VISWANETHRA RAVI, JUDICIAL MEMBER आयकर अपील सं. / ITA No.2446/PUN/2017 "नधा"रण वष" / Assessment Year : 2011-12 The Dy.Commissioner of Income-Tax, ………. अपीलाथ" / Circle – 14, Pune. Appellant बनाम v/s M/s. Shree Venkatesh Associates, ………. ""यथ" / S.No.227, Matru Smruti Gadital, Respondent Hadapsar, Pune – 411028. PAN : ABHFS2539Q. Assessee by : Shri Sunil Ganoo Revenue by : Shri Deepak Garg. : 25.09.2020 सुनवाई क" तार"ख / Date of…

DCIT, CIR-12(1), KOLKATA, KOLKATA vs. M/S BENGAL AMBUJA HOUSING DEVELOPMENT LTD., KOLKATA

In the result, the both appeals of the Revenue are dismissed

ITA 1514/KOL/2015[2010-2011]Status: DisposedITAT Kolkata18 Oct 2019AY 2010-2011

Bench: Shri A. T. Varkey, Jm & Shri A.L.Saini, Am]

Section 80ISection 80i

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA [Before Shri A. T. Varkey, JM & Shri A.L.Saini, AM] I.TA No. 1514/Kol/2015 Assessment Year: 2010-11 And I.TA No. 1515/Kol/2015 Assessment Year: 2011-12 DCIT, Cir-12(1), Kolkata Vs. M/s. Bengal Ambuja Housing Development Ltd. PAN: AABCB0977F Appellant Respondent Date of Hearing 01.08.2019 Date of Pronouncement 18. 10 .2019 For the Appellant Dr. (Shri ) P.K. Srihari, CIT, ld.DR For the Respondent Shri D.S.Damle, FCA & Shri Akkal Dudhwewala, FCA, ld.ARs ORDER PER SHRI A.T. VARKEY, JM These appeals are preferred by the Revenue against the separate o…

M/S BENGAL SHRISTI INFRASTRUCTURE DEVELOPMENT LIMITED,DURGAPUR vs. ACIT, CIRCLE-2, DURGAPUR, DURGAPUR

In the result, appeal of the assessee is allowed in part

ITA 1990/KOL/2016[2010-11]Status: DisposedITAT Kolkata05 Dec 2018AY 2010-11

Section 143(3)Section 250Section 40Section 80

…hat is housing project:-  CIT vs. Vandana Properties; [2012] 206 Taxmann 584 (Bom.) 6 Assessment Year: 2010-11 M/s. Bengal Shristi Infrastructure Development Ltd  Viswas Promoters P. Ltd. v. ACIT; [2013] 29 taxmann.com 19 (Madras)  Madanlal Gupta vs. CIT 9 Taxmann.com 235  ACIT vs. Ashiana Amar Developers, 178 TTJ 424 (ITAT Kolkata)  CBDT Circular No. 205/3/2001/ITA-II dated 4th May 2001  Bengal Ambuja Housing Development Ltd. vs. DCIT( ITA NO. 1595 and 1735/Kol/2005; dt. 24th April, 2006 (Cal HC) For the proposition that maintenance of separate books of account is not necessary:-  Leo Meridian Infrastr…