M/S Varun Developers vs The Commissioner Of Income Tax on 14 February, 2011

[Cites 1, Cited by 0]

Karnataka High Court

M/S Varun Developers vs The Commissioner Of Income Tax on 14 February, 2011

Bench: Huluvadi G.Ramesh

1

IN THIE', HI(}l*l C(')URT OF KARNATAKA AT
BANGALORE 

DATED THIS 'l'H'E 14""1)AY 01? Ii'I£I§RUV'2.£a§i:.:ll "« R

BI.€F()RI<1
THE H0N'm,E M.R.JUST'I'CE  

WR.I'}.' PE'l'ITION N'(}S;.,26344«4} 5"()F 2{i'i(}7§:_'1i'£I'i€5;% 

BETWEEN"

M/S VARUN I>1:3vEL0z5i§RSM  % '
#4:, VITTAL MALLYA RQA'i'_)', j
BANGALORE_56Q()()1-,"--  % 

REP BY MR"Iji.§;.€§VIf{I:SVI:fG_{JPT£§  A 

D_{RE;ZVCTOl'<';?fMAN.T_RI }>{,.()1\/[ES (P) LTD.

(MEMBER 0F'T}£_E'AO%P)i;'%%   %

s/0 MR._L$A':*.m.N.ARA'vAN GUPTA

AGED AB~OUTV42_ Y
 %   %  PETITIONER

  S_:§ }§'lT$G.HURAMAN & Sri CHYTHANYA, ADVS)

'THE; C{)Nmi'sS1_()NER OF INCOME TAX'

K}¥s.R.§\EfA'fA'KA (CENTRAL),

 C;3m"'12'AL. REv¥3N:,%1+;s BUILDING:
 'QU_EEN'S ROAD,
*  'B,A_NGAL()R£i 5t3()()()I.  RESP()N'DENT
 Sn M V SESHAC.fHA..LA. ADV}

2.5.3,/'





",2

THESE WRIT PETETIC)NS ARE }3"ILED UNDER
ARTICLES 226 ANI) 227 ()3: THE C7()NSTiITUI.£3.N C)?
_EN[)I.A PRAYING TC) QUA-SH  Ii\-/iPUG'NEI) QR.DER
ISSUED 'E}E\€[)ER SEC'T'E'ON 264 OF THE IT V"De}3;.T;'?,I)

3(,)A(,)3¢2(,)E() :ssut%:t:> BY THE, LIEiA_R_N.E1D 

EiNCL()SED AS ANN'I3XURI31 A.  ~ 

THESE WRIT 'PE1"ITI();§§TSV :C§}_M;iN'G.:_': Fl
PReLmmNARYtumuuws1N+eaGRoup?ex3DAy;THe

COURT MADE THE FOLL(3\?y'ING':'* _ 
0RnEg

Petitioner has s,é§eght. §'c )'17't1t;. g_1,;éi:;I1 the ithptlgned order
dated 3{).3.2{)l.0 at AnneXt1_re.."' '/~';'  by the respondent

under Sectitm IZ';?}4 «t.>f'::t§ae§:l3iCoiﬁt: "Tim---!«'Lct by issuing writ of celftiai-ra1_'E'-- exit?"tV(;;~,,e E;es1iee__ "w19it' of mandamus directing the re-sp()nde'm.._ t'c) 1*ei_.nisfa'te.._.~the project compietion method in c..:{)'r'npt1;t:irtg the that-tree of the petitioner and to aliow deduction V *u:e'de.1'*-Se;{§;ti:fi1"--#8{)~Ii'B(E0) of the Act and to set aside the :.sjsesstVn.eia"t~--_. 'order passed by the Deputy C0mmissi0:1e1' of IF1C()..I"r1V€;'.:'T'd.X 01" in the aitermitive. to permit the petiti.01'1e1' to '-..V"§tt:":§t':e the remedy by way of ztppeai atgztmst the 0:'if;in2t'1 tissessment orders betbre the zippeliate £uE{'h()1"i{i€S by C()i1L'i()ﬁiE}g the delay.

2. A<:::(')1'd%12g ta} the p€%§{i(.)E1€;3!7, ii' is an As$o<;i;1iir:>n of

4., p€1','S'()I'1S erxgzzgeci in cie»-'eE(>p11_1_c;_1t 2:21:11 c<)11st1_f:;~(:_i'i~Q13'~. of z1p2u'15r.11e11ts. 1901' the yez111<; '2(_){)6--2U()7 2':m':'{---- petitioner filed immme tax re.1ia;:m.=:.._ '.F_he1fc:iii'tIr:41'_." vrégviﬁezd' Si2,Et€I11€I]'{ is said to E"121v<: been f'i1é-<1 f7<-->_1'A'ti"1e ':;ie..s'i.sc-'::%;,$m<;é~.a t"=yéz:.Ij 200e_2oo7 and '20()'7--2008 é{:{;.j }3€r Amuegurés Ami K Accordingly. during Miéiy Z()(}8, the Assessing Offic<:1' 11aI'neEVy3viInA§:V of [m:.o1nc:

Tax has passcfd 2i;_1»c31":'1.E:°:?pf:ziéseésmérit 'c--><e1fcising power under Section .1.43.( the year 2006-2007 and 2()0732,(}()__8-- 1'és--'p:3«r.:ti'w31'y,_ "»--._ Being zxggrieved, petitioner has sought "*f'Q:" 1'::x%§s;_i.(m"-:'>f"--the"Ass;ess1"nent Orders of bcth the assessmr::n1"-«.. ye2u"s:_ b€,f()1f€" ihe respondsnt--C0mmi.ssi0ner of l:"y;.§mcLAT2:x, wh'<:z?£r.j_I1_&a1 c<>mp0sit€ order been pzmsed by the » 'R:'§:1si.v(>1'1«;: i'.;§i:tE}<.)1'i15y aiding; under Sec{ion 264 of the Incume A'cv:."'i":11' "{£é_£.3V't'xv<> as'sessr11e.nt yams on 30.3.2010 (ie(:l.in.ing to in['c:1':fe,r_€: wi/th thaa orders patssed by the Assessing Officser on {he f.g:r<>L11éc§__tha{, it was <:iea.ri}; mentioncad by the petitimler in the :?é:v*ES§:d stztt<'~:.1ne.§2ts'; 0:?" in<:<'>m:': filed for ixm.) assse:s:<;1'ne.:1i yeam that 1 5,: .

/ in <)1*<.ic::1' to :.-xvoici p1*<31'z'a=1<:t<:d litigati.0r1 and [0 buy ];)€£iC:';'i with the I)epaa1'm'1::-:1z%., the 1"c':Vi3€<i ssiz-Moment is beizzg §'i_i_:«:{§,_;§ei_op.t§ng pI.'0po1't'i<m:;1te: s::01n.pietion method, z1lih<)L1g_h __'che:

()f'{ict::' has given 21 show cause: n0.Eice»éo adopt tE[a{é"pé'1'cg'nt£ég€ ' ccmmietion 1n€tl1()(§., the £iSSE:SS(3t3 "$1213-._1:e.pIi<::k'£.._1't:qL:.e;:§:ji'rg§Via)' Ifcfrain from :.1d0pti_ng the pe1*c:?,i?£%z1ge c<)'m_;§ie2.Ii_ 0n "metVh(>d. As such, the contention <'>f"'{i'1:: pc:ti_ii_<)r1<:rﬂtl1iiL._the 1'evi'$e'd s;t21te1nen.Is were ﬂied at {he ins;tance*<>.'_f :56: ?£)ffice1" cannot be accepted, é In t'he.__ C2-1se'<)n hand, the main grievance. of the Ap§ét§.ti(>h'e1' neither the ASSCSF§iEIg Officer 1101' the Revisionai _ "A;1t}1rj>}*i«t_}?'M nii;3}e'E§»', the C<>m.missi0ner of Income Tax have takerl ':2n{<:-V'c('>z1'si_€'ij¢1';iiion the tax hoiidaysz and {he 6X{31TIpfi{)i3 granted as "S«e.Cti'<_>11 8()1'B(E{):) of {be income Tax Act and zlccording *t<;.;1i1'1"§, " the reg;i.~:;traiion that is made: after compiemm ought to beam t.aE<.c:n inn.) r;Z{)E'ESid£';31.'ii[i.€'JI1 ;1p3.1"f; from the <3-xc:1"11§)ti<a11 2?:

that atvasiiable to the pet.i_tic_.31aer in 3:1) far as the p1<)tsf1'e;~;ide11tiz1E b't':é.1.c1ings which are eonst.ruete<i and which are bet'§»~Q\;t<_V_t}1e (,1iE"21E3HSi('}l"1 of l5(_)('} sq. ft. and that he has fi_1_et;J assessment statethem ztfter halving e;1.1e111ateLE_";i11' 'ma <%Xe.r1ipVtit>Vt1s'' ' and. tax h()1id£1}"S into e()nside:"ati()n."¢ S. in View of the toa£::)'nstt:1Ee;~ whether the cz11<:u1:.tti()ns have tohhe of the Project after hintehded purchasers or ztfhtuunt from time to time, or as: ttndTV\§v'§1éfI}v hand accrued to the benefit of the pe't_iti1one:' years and, also to consider the deduE:t.i;ot1sV :«1i:14V2tI::}Ee. pea." Section 8()IB('_1()) of the Act and to tippteptfiiite' ert§e1f:§ in accordance with law', the matter is; 1~c§:e:_I.i:1t;_;;ieci.Vvt.t;) me 'A"sseVssit}g, Of'fiee1' by quzlshiligg the impugned ' ,vO'a':.1er5:-._'passed the Assessing Offéeez" as weil by the ._R"e*.%is"i'<)h:t,,1 r&FL§.{'V1"](§1't[:,f. All the eont.enti0ns:_: are left. open to be urged. V-E?'et.j'f,--%0ns are ace<)1'di13g1}; aliowed. 5' :3 PCii{iL.}1iEE1' to appcau" be-:i"(>.:'t: the As;s'€$s;I":":s-zrai ()fﬁ<:c'::' 0:} il 5.03.201 1.

Bkp

Unlock Advanced Research with PRISMAI

Karnataka High Court