SURJEET SINGH,SIRSA vs. PCIT, ROHTAK, ROHTAK
What did the Tribunal hold?
The Tribunal held that the assessment orders were erroneous as they failed to consider mandatory statutory provisions regarding the taxation of interest income. The Pr. CIT's revisionary powers under Section 263 were found to be validly invoked, and the assessment orders were set aside with directions for fresh assessment.
What were the facts?
The appeals were filed by various assessees challenging orders passed by the Principal Commissioner of Income Tax (Pr. CIT) under Section 263 of the Income Tax Act. The Pr. CIT had revised assessment orders, deeming them erroneous and prejudicial to the revenue, primarily concerning the taxability of interest on enhanced compensation.
What were the issues?
Whether the Pr. CIT correctly invoked Section 263 powers to revise assessment orders that failed to tax interest on enhanced compensation, and whether such interest is exempt under Section 10(37).
Which sections of the Income-tax Act were involved?
Section 263,Section 143(3),Section 147,Section 148,Section 145A(b),Section 56(2)(viii),Section 57(iv),Section 10(37),Section 194A
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Cases cited in this judgment(30)Show listHide list
Detected automatically from the text. Citations are also linked where they appear in the judgment. The count shows how many other judgments on BharatTax rely on the same authority.
- Malabar Industrial Co. Ltd. v. CIT2,943 citing243 ITR 83 · 2000 · SC · Read judgment
- CIT v. Vegetable Products Ltd.2,664 citing88 ITR 192 · 1973 · SC
- CIT v. Max India Ltd.1,162 citing295 ITR 282 · 2007 · SC
- CIT v. Gabriel India Ltd.990 citing203 ITR 108 · 1993 · HC
- CIT v. Sunbeam Auto Ltd.897 citing332 ITR 167 · 2011 · HC · Read judgment
- Rampyari Devi Saraogi v. CIT616 citing88 ITR 323 · 1968 · SC
- Gee Vee Enterprises v. Addl. CIT543 citing99 ITR 375 · 1975 · HC
- Parashuram Pottery Works Co. Ltd. v. ITO486 citing106 ITR 1 · 1977 · SC · Read judgment
- ACIT v. Saurashtra Kutch Stock Exchange Ltd.470 citing173 Taxmann 322 · 2008 · SC · Read judgment
- PCIT v. Swati Bajaj443 citing288 Taxmann 403 · 2022 · HC · Read judgment
- ITO v. D.G. Housing Projects Ltd.438 citing343 ITR 329 · 2012 · HC
- CIT v. Ghanshyam (HUF)363 citing315 ITR 1 · 2009 · SC · Read judgment
- CIT v. Vikas Polymers318 citing341 ITR 537 · 2012 · HC
- CIT v. Nirav Modi286 citing390 ITR 292 · 2017 · HC
- CIT v. Amitabh Bachchan264 citing384 ITR 200 · 2016 · SC · Read judgment
- Rama Bai v. CIT258 citing181 ITR 400 · 1990 · SC
- Narayan Tatu Rane v. ITO220 citing70 Taxmann.com 227 · 2016 · ITAT
- DIT v. Jyoti Foundation210 citing357 ITR 388 · 2013 · HC · Read judgment
- CIT v. Govindbhai Mamaiya205 citing367 ITR 498 · 2018 · SC
- Grasim Industries Ltd. v. CIT194 citing321 ITR 92 · 2010 · HC
- V.M.Salgaocar & Bros.(P) Ltd. v. CIT189 citing243 ITR 383 · 2000 · SC · Read judgment
- CIT v. Arvind Jewellers186 citing259 ITR 502 · 2003 · HC · Read judgment
- Mahender Pal Narang v. CBDT178 citing120 Taxmann.com 400 · 2024 · HC
- CIT v. Shree Manjunathesware Packing Products163 citing231 ITR 53 · 1998 · SC
- Hari Iron Trading Co. v. CIT155 citing263 ITR 437 · 2003 · HC
- CIT v. Hindustan Coca Cola Beverages P Ltd.152 citing198 Taxmann 104 · 2011 · HC
- Sarla Verma & Ors. v. Delhi Transport Corporation & Anr.140 citing6 SCC 121 · 2009
- CIT v. G.M. Mittal Stainless Steell (P) ltd.128 citing263 ITR 255 · 2003 · SC
- Movaliya Bhikhubhai Balabhai v. ITO TDS128 citing388 ITR 343 · 2016 · HC
- CIT v. Ashish Rajpal124 citing320 ITR 674 · 2010 · HC · Read judgment
Heard together (4 matters)
Read from the judgment's own cause title. This page is filed under one of them.
आयकर अपीलीय अिधकरण,च"ीगढ़ "ायपीठ “ए” , च"ीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “A”, CHANDIGARH HEARING THROUGH: PHYSICAL MODE "ी लिलत कुमार, "ाियक सद" एवं "ी कृणव" सहाय, लेखा सद" BEFORE: SHRI. LALIET KUMAR, JM & SHRI. KRINWANT SAHAY, AM आयकर अपील सं./ ITA No. 488/Chd/ 2024 िनधा"रण वष" / Assessment Year : 2018-19 Shri Surjeet Singh बनाम The Pr. CIT H.No. 14/672, Baldev Singh Rohtak Nambardar wali G Khairpur Sirsa 125055, Haryana "ायी लेखा सं./PAN NO: DEGPS6997D अपीलाथ"/Appellant ""थ"/Respondent आयकर अपील सं./ ITA No. 494 /Chd/ 2024 िनधा"रण वष" / Assessment Year : 2013-14 Shri Randhir Singh बनाम The PCIT House No. 327, Baldev Singh Rohtak Number Dar Wali Gali, Ward No. 4, Khairpur, Sirsa, Haryana, 125055 "ायी लेखा सं./PAN NO: AQPPS9488M अपीलाथ"/Appellant ""थ"/Respondent आयकर अपील सं./ ITA No. 286 /Chd/ 2023 िनधा"रण वष" / Assessment Year : 2018-19 Arvail Singh बनाम The Pr. CIT 142A, D.C. Colony, Barnala Road, Rohtak Najdelan Kalan, Sirsa-125055, Haryana "ायी लेखा सं./PAN NO: AAKPV9513H अपीलाथ"/Appellant ""थ"/Respondent आयकर अपील सं./ ITA No. 287/Chd/ 2023 िनधा"रण वष" / Assessment Year : 2018-19 Ganesh Dass HUF The Pr. CIT बनाम 64, Dwarka Puri, NearPost Office Roht
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More judgments on Section 263
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