Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 4]

Income Tax Appellate Tribunal - Mumbai

High Class Builders P.Ltd, Mumbai vs Dcit Rg 10(3), Mumbai on 13 February, 2017

                 IN THE INCOME TAX APPELLATE TRIBUNAL
                               "I" Bench, Mumbai
             Before Shri B.R. Baskaran (AM)& Sandeep Gosain (JM)

                            I.T.A. No. 3544/Mum/2015
                            (Assessment Year 2010-11)

            M/s. High Class Builders       DCIT 10(3)
            Pvt. Ltd.                  Vs. Mumbai.
            502-B, Poonam Chambers
            A Wing, Dr.Annie Besant
            Road, Shivsagar Estate
            Worli(S), Mumbai-400 0018.
            (Appellant)                    (Respondent)

                            PAN No.AAACH11285H

              Assessee by                    Shri Kapil Jain
              Department by                  Shri Saurabhkumar
              Date of Hearing                13.2.2017
              Date of Pronouncement          13.2.2017

                                    ORDER

Per B.R. Baskaran (AM) :-

The appeal filed by the assessee is directed against the order dated

2.3.2015 passed by the learned CIT(A) -24, Mumbai for A.Y. 2010-11 upholding the rejection of deduction claimed u/s. 80IB(10) of the Act.

2. Learned counsel appearing for the assessee submitted that an identical issue was heard by the SMC Bench of the ITAT in ITA No.4388/Mum/2016 relating to A.Y. 2009-10 and the SMC Bench has restored the matter back to the file of the learned CIT(A), since the first appellate authority had disposed of the appeal relating to A.Y. 2009-10 without disposing of the appeal relating to A.Y. 2008-09. Learned AR submitted that the decision that may be taken by Ld CIT(A) in A.Y. 2008-09 would have impact in A.Y. 2009-10 and 2010-11 also. Further, he submitted that the learned CIT(A) has disposed of the appeal without properly hearing the assessee. Under these set of facts, he prayed that the issues urged in this appeal may also be set aside to the file of the learned 2 M /s . H i gh C l as s B u il d er s P v t. L t d.

CIT(A) for disposing them along with the appeals relating to A.Y. 2008-09 & 2009-10.

3. We have heard learned Departmental Representative and perused the record. Having regard to the submissions made, we find merit in the prayer of the assessee. Accordingly, we set aside the order passed by the learned CIT(A) and restore the same to his file with identical directions issued by the SMC Bench of the Tribunal in assessee's own case relating to A.Y. 2009-10 (referred supra)

4. In the result, appeal filed by the assessee is treated as allowed for statistical purposes.

Order has been pronounced in the Court on 13.2.2017.

            Sd/-                                       Sd/-
      (SANDEEP GOSAIN)                           (B.R.BASKARAN)
      JUDICIAL MEMBER                         ACCOUNTANT MEMBER

Mumbai; Dated : 13/2/2017
Copy of the Order forwarded to :

     1.   The Appellant
     2.   The Respondent
     3.   The CIT(A)
     4.   CIT
     5.   DR, ITAT, Mumbai
     6.   Guard File.
                                                           BY ORDER,
                //True Copy//
                                                   (Dy./Asstt. Registrar)
PS                                                     ITAT, Mumbai