What is 100 ITD 173 (Mum) Mrs. Khatiza S. Oomerbhoy v. ITO authority for?

A revision order under section 263 of the Income-tax Act cannot be passed if the Assessing Officer has considered the material before him, even if the Revenue later disagrees with his conclusion.

How many judgments cite 100 ITD 173 (Mum) Mrs. Khatiza S. Oomerbhoy v. ITO?

28 judgments on BharatTax cite 100 ITD 173 (Mum) Mrs. Khatiza S. Oomerbhoy v. ITO (100 ITD 441), spanning 2023 to 2026.

Which sections of the Income Tax Act does 100 ITD 173 (Mum) Mrs. Khatiza S. Oomerbhoy v. ITO come up under?

It is most often cited in judgments turning on Section 143(3), Section 263, Section 10(37), Section 145A(b), Section 147, Section 148.

100 ITD 173 (Mum) Mrs. Khatiza S. Oomerbhoy v. ITO (100 ITD 441)

Sh. Randhir Singh, Sirsa vs. PCIT Rohtak, Rohtak

In the result, all the above appeals filed by the respective assessee’s are dismissed

ITA 494/CHANDI/2024[2013-14]Status: DisposedITAT Chandigarh24 Feb 2026AY 2013-14

Bench: SHRI. LALIET KUMAR (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)

Section 143(3)Section 263

…tava & Sons Ltd. vs. CIT iii) 170 ITR 28 (All) CIT vs. Kashi Nath & Co PROPOSITION VIII: REVISION ORDER CANNOT BE PASSED U/S 263, UNLESS THERE IS TOTAL NON APPLICATION OF MIND BASED ON COGENT MATERIAL i) 100 ITD 173 (Mum) Mrs. Khatiza S. Oomerbhoy vs. ITO ii) 100 ITD 441 (Kol) Al-Haz Amir Hasan Properties Pvt. Ltd. vs. Asst. CIT iii) 203 ITR 108 (Bom) CIT vs. Gabriel India Ltd. iv) 171 ITR 141 (MP) CIT vs. Ratlam Coal Ash Co. PROPOSITION IX: ALL PARTICULARS ARE FURNISHED BEFORE THE LEARNED ASSESSING OFFICER AND HE HAS APPLIED HIS MIND THEN REVISION IS NOT VALID U/S 263 OF THE ACT i) 130 TTJ 669 (Del) Regency Park…

Surjeet Singh, Sirsa vs. PCIT, Rohtak

In the result, all the above appeals filed by the respective assessee’s are dismissed

ITA 488/CHANDI/2024[2018-19]Status: DisposedITAT Chandigarh24 Feb 2026AY 2018-19

Bench: SHRI. LALIET KUMAR (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)

Section 143(3)Section 263

…tava & Sons Ltd. vs. CIT iii) 170 ITR 28 (All) CIT vs. Kashi Nath & Co PROPOSITION VIII: REVISION ORDER CANNOT BE PASSED U/S 263, UNLESS THERE IS TOTAL NON APPLICATION OF MIND BASED ON COGENT MATERIAL i) 100 ITD 173 (Mum) Mrs. Khatiza S. Oomerbhoy vs. ITO ii) 100 ITD 441 (Kol) Al-Haz Amir Hasan Properties Pvt. Ltd. vs. Asst. CIT iii) 203 ITR 108 (Bom) CIT vs. Gabriel India Ltd. iv) 171 ITR 141 (MP) CIT vs. Ratlam Coal Ash Co. PROPOSITION IX: ALL PARTICULARS ARE FURNISHED BEFORE THE LEARNED ASSESSING OFFICER AND HE HAS APPLIED HIS MIND THEN REVISION IS NOT VALID U/S 263 OF THE ACT i) 130 TTJ 669 (Del) Regency Park…

Sh. Paramjeet Singh, Sirsa vs. PCIT, Rohtak

In the result, all the above appeals filed by the respective assessee’s are dismissed

ITA 290/CHANDI/2023[2018-19]Status: DisposedITAT Chandigarh24 Feb 2026AY 2018-19

Bench: SHRI. LALIET KUMAR (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)

Section 143(3)Section 263

…tava & Sons Ltd. vs. CIT iii) 170 ITR 28 (All) CIT vs. Kashi Nath & Co PROPOSITION VIII: REVISION ORDER CANNOT BE PASSED U/S 263, UNLESS THERE IS TOTAL NON APPLICATION OF MIND BASED ON COGENT MATERIAL i) 100 ITD 173 (Mum) Mrs. Khatiza S. Oomerbhoy vs. ITO ii) 100 ITD 441 (Kol) Al-Haz Amir Hasan Properties Pvt. Ltd. vs. Asst. CIT iii) 203 ITR 108 (Bom) CIT vs. Gabriel India Ltd. iv) 171 ITR 141 (MP) CIT vs. Ratlam Coal Ash Co. PROPOSITION IX: ALL PARTICULARS ARE FURNISHED BEFORE THE LEARNED ASSESSING OFFICER AND HE HAS APPLIED HIS MIND THEN REVISION IS NOT VALID U/S 263 OF THE ACT i) 130 TTJ 669 (Del) Regency Park…

Dhuni Chand HUF, Sirsa vs. PCIT, Rohtak

In the result, all the above appeals filed by the respective assessee’s are dismissed

ITA 289/CHANDI/2023[2018-19]Status: DisposedITAT Chandigarh24 Feb 2026AY 2018-19

Bench: SHRI. LALIET KUMAR (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)

Section 143(3)Section 263

…tava & Sons Ltd. vs. CIT iii) 170 ITR 28 (All) CIT vs. Kashi Nath & Co PROPOSITION VIII: REVISION ORDER CANNOT BE PASSED U/S 263, UNLESS THERE IS TOTAL NON APPLICATION OF MIND BASED ON COGENT MATERIAL i) 100 ITD 173 (Mum) Mrs. Khatiza S. Oomerbhoy vs. ITO ii) 100 ITD 441 (Kol) Al-Haz Amir Hasan Properties Pvt. Ltd. vs. Asst. CIT iii) 203 ITR 108 (Bom) CIT vs. Gabriel India Ltd. iv) 171 ITR 141 (MP) CIT vs. Ratlam Coal Ash Co. PROPOSITION IX: ALL PARTICULARS ARE FURNISHED BEFORE THE LEARNED ASSESSING OFFICER AND HE HAS APPLIED HIS MIND THEN REVISION IS NOT VALID U/S 263 OF THE ACT i) 130 TTJ 669 (Del) Regency Park…

Sh. Kashmir Singh Sandha, Sirsa vs. PCIT, Rohtak

In the result, all the above appeals filed by the respective assessee’s are dismissed

ITA 288/CHANDI/2023[2018-19]Status: DisposedITAT Chandigarh24 Feb 2026AY 2018-19

Bench: SHRI. LALIET KUMAR (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)

Section 143(3)Section 263

…tava & Sons Ltd. vs. CIT iii) 170 ITR 28 (All) CIT vs. Kashi Nath & Co PROPOSITION VIII: REVISION ORDER CANNOT BE PASSED U/S 263, UNLESS THERE IS TOTAL NON APPLICATION OF MIND BASED ON COGENT MATERIAL i) 100 ITD 173 (Mum) Mrs. Khatiza S. Oomerbhoy vs. ITO ii) 100 ITD 441 (Kol) Al-Haz Amir Hasan Properties Pvt. Ltd. vs. Asst. CIT iii) 203 ITR 108 (Bom) CIT vs. Gabriel India Ltd. iv) 171 ITR 141 (MP) CIT vs. Ratlam Coal Ash Co. PROPOSITION IX: ALL PARTICULARS ARE FURNISHED BEFORE THE LEARNED ASSESSING OFFICER AND HE HAS APPLIED HIS MIND THEN REVISION IS NOT VALID U/S 263 OF THE ACT i) 130 TTJ 669 (Del) Regency Park…

M/S Ganesh Dass HUF, Sirsa vs. PCIT, Rohtak

In the result, all the above appeals filed by the respective assessee’s are dismissed

ITA 287/CHANDI/2023[2018-19]Status: DisposedITAT Chandigarh24 Feb 2026AY 2018-19

Bench: SHRI. LALIET KUMAR (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)

Section 143(3)Section 263

…tava & Sons Ltd. vs. CIT iii) 170 ITR 28 (All) CIT vs. Kashi Nath & Co PROPOSITION VIII: REVISION ORDER CANNOT BE PASSED U/S 263, UNLESS THERE IS TOTAL NON APPLICATION OF MIND BASED ON COGENT MATERIAL i) 100 ITD 173 (Mum) Mrs. Khatiza S. Oomerbhoy vs. ITO ii) 100 ITD 441 (Kol) Al-Haz Amir Hasan Properties Pvt. Ltd. vs. Asst. CIT iii) 203 ITR 108 (Bom) CIT vs. Gabriel India Ltd. iv) 171 ITR 141 (MP) CIT vs. Ratlam Coal Ash Co. PROPOSITION IX: ALL PARTICULARS ARE FURNISHED BEFORE THE LEARNED ASSESSING OFFICER AND HE HAS APPLIED HIS MIND THEN REVISION IS NOT VALID U/S 263 OF THE ACT i) 130 TTJ 669 (Del) Regency Park…

Sh. Arvail Singh, Sirsa vs. PCIT, Rohtak

In the result, all the above appeals filed by the respective assessee’s are dismissed

ITA 286/CHANDI/2023[2018-19]Status: DisposedITAT Chandigarh24 Feb 2026AY 2018-19

Bench: SHRI. LALIET KUMAR (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)

Section 143(3)Section 263

…tava & Sons Ltd. vs. CIT iii) 170 ITR 28 (All) CIT vs. Kashi Nath & Co PROPOSITION VIII: REVISION ORDER CANNOT BE PASSED U/S 263, UNLESS THERE IS TOTAL NON APPLICATION OF MIND BASED ON COGENT MATERIAL i) 100 ITD 173 (Mum) Mrs. Khatiza S. Oomerbhoy vs. ITO ii) 100 ITD 441 (Kol) Al-Haz Amir Hasan Properties Pvt. Ltd. vs. Asst. CIT iii) 203 ITR 108 (Bom) CIT vs. Gabriel India Ltd. iv) 171 ITR 141 (MP) CIT vs. Ratlam Coal Ash Co. PROPOSITION IX: ALL PARTICULARS ARE FURNISHED BEFORE THE LEARNED ASSESSING OFFICER AND HE HAS APPLIED HIS MIND THEN REVISION IS NOT VALID U/S 263 OF THE ACT i) 130 TTJ 669 (Del) Regency Park…

Ganadhipati Construction Private Ltd, Patna vs. PCIT, Central, Patna

In the result, all the appeals of the assessee bearing

ITA 360/PAT/2024[2021-22]Status: DisposedITAT Patna16 Oct 2024AY 2021-22

Bench: Shri Rajpal Yadav, Vice-(Kz) & Dr. Manish Borad

Section 133(6)Section 142(1)Section 143(3)Section 153CSection 263

…out jurisdiction in setting aside the order of the ld AO and holding the same as erroneous being prejudicial to the interest of the revenue. We draw support from the following judicial pronouncements: i. 100 ITD 173 (Mum) Mrs. Khatiza S. Oomerbhoy vs. ITO ii. 100 ITD 441 (Kol) Al-Haz Amir Hasan Properties Pvt. Ltd. vs. Asst. CIT iii. 203 ITR 108 (Bom) CIT vs. Gabriel India Ltd iv. 171 ITR 141 (MP) CIT vs. Ratlam Coal Ash Co 31.1. We also find that learned CIT has erred in holding the assessment order as erroneous, a condition precedent and that the fact for holding the order was erroneous he has not made any enqu…

Ganadhipati Construction Private Limited, Patna vs. PCIT, Central, Patna

In the result, all the appeals of the assessee bearing

ITA 359/PAT/2024[2020-21]Status: DisposedITAT Patna16 Oct 2024AY 2020-21

Bench: Shri Rajpal Yadav, Vice-(Kz) & Dr. Manish Borad

Section 133(6)Section 142(1)Section 143(3)Section 153CSection 263

…out jurisdiction in setting aside the order of the ld AO and holding the same as erroneous being prejudicial to the interest of the revenue. We draw support from the following judicial pronouncements: i. 100 ITD 173 (Mum) Mrs. Khatiza S. Oomerbhoy vs. ITO ii. 100 ITD 441 (Kol) Al-Haz Amir Hasan Properties Pvt. Ltd. vs. Asst. CIT iii. 203 ITR 108 (Bom) CIT vs. Gabriel India Ltd iv. 171 ITR 141 (MP) CIT vs. Ratlam Coal Ash Co 31.1. We also find that learned CIT has erred in holding the assessment order as erroneous, a condition precedent and that the fact for holding the order was erroneous he has not made any enqu…

Ganadhipati Construction Private Limited, Patna vs. PCIT, Central, Patna

In the result, all the appeals of the assessee bearing

ITA 358/PAT/2024[2019-20]Status: DisposedITAT Patna16 Oct 2024AY 2019-20

Bench: Shri Rajpal Yadav, Vice-(Kz) & Dr. Manish Borad

Section 133(6)Section 142(1)Section 143(3)Section 153CSection 263

…out jurisdiction in setting aside the order of the ld AO and holding the same as erroneous being prejudicial to the interest of the revenue. We draw support from the following judicial pronouncements: i. 100 ITD 173 (Mum) Mrs. Khatiza S. Oomerbhoy vs. ITO ii. 100 ITD 441 (Kol) Al-Haz Amir Hasan Properties Pvt. Ltd. vs. Asst. CIT iii. 203 ITR 108 (Bom) CIT vs. Gabriel India Ltd iv. 171 ITR 141 (MP) CIT vs. Ratlam Coal Ash Co 31.1. We also find that learned CIT has erred in holding the assessment order as erroneous, a condition precedent and that the fact for holding the order was erroneous he has not made any enqu…

Ganadhipati Construction Pvt Ltd, Patna vs. PCIT, Central, Patna

In the result, all the appeals of the assessee bearing

ITA 357/PAT/2024[2018-19]Status: DisposedITAT Patna16 Oct 2024AY 2018-19

Bench: Shri Rajpal Yadav, Vice-(Kz) & Dr. Manish Borad

Section 133(6)Section 142(1)Section 143(3)Section 153CSection 263

…out jurisdiction in setting aside the order of the ld AO and holding the same as erroneous being prejudicial to the interest of the revenue. We draw support from the following judicial pronouncements: i. 100 ITD 173 (Mum) Mrs. Khatiza S. Oomerbhoy vs. ITO ii. 100 ITD 441 (Kol) Al-Haz Amir Hasan Properties Pvt. Ltd. vs. Asst. CIT iii. 203 ITR 108 (Bom) CIT vs. Gabriel India Ltd iv. 171 ITR 141 (MP) CIT vs. Ratlam Coal Ash Co 31.1. We also find that learned CIT has erred in holding the assessment order as erroneous, a condition precedent and that the fact for holding the order was erroneous he has not made any enqu…

Ganadhipati Construction Private Limited, Patna vs. PCIT, Central, Patna

In the result, all the appeals of the assessee bearing

ITA 356/PAT/2024[2017-18]Status: DisposedITAT Patna16 Oct 2024AY 2017-18

Bench: Shri Rajpal Yadav, Vice-(Kz) & Dr. Manish Borad

Section 133(6)Section 142(1)Section 143(3)Section 153CSection 263

…out jurisdiction in setting aside the order of the ld AO and holding the same as erroneous being prejudicial to the interest of the revenue. We draw support from the following judicial pronouncements: i. 100 ITD 173 (Mum) Mrs. Khatiza S. Oomerbhoy vs. ITO ii. 100 ITD 441 (Kol) Al-Haz Amir Hasan Properties Pvt. Ltd. vs. Asst. CIT iii. 203 ITR 108 (Bom) CIT vs. Gabriel India Ltd iv. 171 ITR 141 (MP) CIT vs. Ratlam Coal Ash Co 31.1. We also find that learned CIT has erred in holding the assessment order as erroneous, a condition precedent and that the fact for holding the order was erroneous he has not made any enqu…