10 : Notification: 10 Date of Issue: 24/01/2005
Notification No.
10
Notification Date
24/01/2005
Upload Date
24/01/2005
NOTIFICATION NO. 10/2005, DATED 24-1-2005
It is notified for general information that the enterprises/undertakings, listed at para (3) below have been approved by the Central Government for the purpose of section 10(23G) of the Income-tax Act, 1961, read with rule 2E of the Income-tax Rules, 1962 with effect from the Assessment Year 2002-03 to Assessment Years indicated in para 3 below i.e. upto the end of the periods specified in the agreements dt.29.11.2001 between the Govt. of Maharashtra, Ashoka Buildcon Pvt. Ltd and M/s Ashoka Highway Ad or earlier in the event of violation of the agreements aforesaid.
2. The approval is subject to the conditions that —
(i) the enterprise/undertaking will conform to and comply with the provisions of section 10(23G) of the Income-tax Act, 1961, read with rule 2E of the Income-tax Rules, 1962;
(ii) the Central Government shall withdraw this approval if the enterprise/undertaking:-
(a) ceases to carry on the eligible business as defined in Explanation (b) to Rule 2E of I.T. Rules, 1962; or
(b) fails to maintain books of account and get such accounts audited by an accountant as required by sub-rule (6) of rule 2E of the Income-tax Rules, 1962; or
(c) fails to furnish the audit report as required by sub-rule (6) of rule 2E of the Income-tax Rules, 1962.
3. The enterprises/undertakings approved are—
M/s Ashoka Highway Ad, 1/ 2, River View, Gharpure Ghat, Ashok Stambha, Nashik-422002 (Maharashtra) for their projects of construction of foot over-bridges across Eastern Express Highway in Mumbai on Build Operate Transfer (BOT) basis (with advertisement rights) at:
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(i) Tagore Nagar, Mumbai (Km 573/250)
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to Asstt. Year 2019-20 (upto 27.08.2018)
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(F.No.205/40/2002/ITAII)
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(ii) Godrej company (Km 575/00)
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to Asstt. Year 2017-18 (upto 27.08.2016)
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(F.No.205/47/2002/ITAII)
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(iii) Mental Hospital, Mumbai (Km 565/150)
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to Asstt. Year 2014-15 (upto 27.08.2013)
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(F.NO.205/50/2002/ITAII)
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(iv) Priyadarshini Circle, Mumbai
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to Asstt. Year 2013-14 (upto 27.08.2012)
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(F. NO 205/51/2002 - ITA-II).
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(v) Parvin Hotel, Mumbai (Km 573/580)
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to Asstt. Year 2018-19 (upto 27.08.2017)
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(F.NO.205/52/2002/IITAII)
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(vi) Louiswadi, Mumbai (Km 563/650)
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to Asstt. Year 2014-15 (upto 27.08.2013)
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(F.NO.205/53/2002/ITAII)
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All the agreements dt.29th November, 2001 for the projects as above are on Build, operate and Transfer (BOT) basis between the Government of Maharashtra, M/s Ashoka Buildcon Pvt Ltd and M/s Ashoka Highway Ad.(F.No.205/40/2002-ITAII)
[F.No205/40/2002-ITAII]