171 ITR 698 (All) CIT v. Goyal Private Family Specific Trust

171 ITR 141High Court1988#1560 most cited
73

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2016 to 2026.

Also referred to as

Goyal Private Family Specific Trust · CIT v Goyal Private Family Specific Trust · 171 ITR 698 · Section 263 · revisionary jurisdiction · erroneous assessment · prejudicial to revenue · inadequate enquiry · lack of enquiry · power of revision

Sections most often in play

Section 263Section 143(3)Section 147Section 148Section 10(37)Section 145A(b)Section 151Section 56(2)(viii)

Issues it is cited on

section 141section 282a(1)section 194lasection 145a(b)section 45(5)section 57(iv)section 56(2)(viii)section 145binadequate enquiryrevision u/s 263section 10(37)lack of enquiry

Judgments citing 171 ITR 698 (All) CIT v. Goyal Private Family Specific Trust

Shri Aditya Mundra, Dewas vs. PCIT Ujjain, Ujjain

In the result all the appeals of the assessee(s) (i) Shri Aditya

ITA 632/IND/2019[2014-15]Status: DisposedITAT Indore13 Jan 2021AY 2014-15

Bench: Hon’Ble Kul Bharat & Hon’Ble Manish Borad

Section 263Section 56(2)(viib)

…st co-exit for proceedings under section 263 of Income Tax Act, 1961. Aditya Mundra &Others ITA No.632, 634,635 & 637, 517 & 750/Ind/2019 Tara Devi Aggarwal (Smt.) vs. CIT 88 ITR 323 (SC). CIT vs. Max India Ltd. 295 ITR 282 (SC) CIT vs. Ratlam Coal Ash Co. 171 ITR 141 (MP). CIT vs.'Shri Govindram Seksariya Charity Trust 166 ITR 580 (MP) CIT vs. Gabrial India Ltd. 203 ITR 109 (Bom). CIT vs. Smt. Minalben S.Parikh 215 ITR 81 (Guj). CIT vs. Sohana Woollen Mills 296 ITR 238 (P& H). It is therefore prayed your honour that the proceedings may please be dropped. 23. The submissions made by the assessee could…

M/S. Charitra Gold Pvt. Ltd., Ratlam vs. The Pr. CIT, Ujjain

In the result all the appeals of the assessee(s) (i) Shri Aditya

ITA 517/IND/2019[2014-15]Status: DisposedITAT Indore13 Jan 2021AY 2014-15

Bench: Hon’Ble Kul Bharat & Hon’Ble Manish Borad

Section 263Section 56(2)(viib)

…st co-exit for proceedings under section 263 of Income Tax Act, 1961. Aditya Mundra &Others ITA No.632, 634,635 & 637, 517 & 750/Ind/2019 Tara Devi Aggarwal (Smt.) vs. CIT 88 ITR 323 (SC). CIT vs. Max India Ltd. 295 ITR 282 (SC) CIT vs. Ratlam Coal Ash Co. 171 ITR 141 (MP). CIT vs.'Shri Govindram Seksariya Charity Trust 166 ITR 580 (MP) CIT vs. Gabrial India Ltd. 203 ITR 109 (Bom). CIT vs. Smt. Minalben S.Parikh 215 ITR 81 (Guj). CIT vs. Sohana Woollen Mills 296 ITR 238 (P& H). It is therefore prayed your honour that the proceedings may please be dropped. 23. The submissions made by the assessee could…

Seth Brothers, Meerut vs. CIT, Meerut

In the result, the Appeal filed by the Assessee stands partly

ITA 3395/DEL/2013[2008-09]Status: DisposedITAT Delhi16 Dec 2020AY 2008-09

Bench: Shri H.S. Sidhu & Shri O.P. Kant(Through Video Conference)

For Appellant: Sh. C.S. Anand, AdvocateFor Respondent: Sh. H.K. Choudhary, CIT(DR)
Section 143(3)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G”, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER (THROUGH VIDEO CONFERENCE) I.T.A. No. 3395/DEL/2013 A.Y. : 2008-09 SETH BROTHERS COMMISSIONER OF INCOME SHANTI NIKETAN, VS. TAX, CIVIL LINES, AAYAKAR BHAWAN, MEERUT BHAINSALI GROUND, (PAN: AAJFS0123M) MEERUT (APPELLANT) (RESPONDENT) Assessee by : Sh. C.S. Anand, Advocate Department by : Sh. H.K. Choudhary, CIT(DR) ORDER PER H.S. SIDHU : JM The background of the case is that the assessment order in this case was passed on 30.11.2010 by the ACIT, Cirlce-2, Meerut, and the…

Amar Singh Chaudhary, Jabalpur vs. Principle Commissioner of Income Tax -1, Jabalpur

In the result, the assessee’s appeal is dismissed

ITA 28/JAB/2017[2009-10]Status: DisposedITAT Jabalpur27 Oct 2020AY 2009-10

Bench: Shri Nrs Ganesan&Shri Sanjay Aroraassessment Year: 2009-10

Section 132(1)Section 142(1)Section 153A(1)Section 153CSection 263Section 48

…Garg [2007] 299 ITR 435 (MP) CIT v. Himachal Pradesh Financial Corp.[2010]186 Taxman 105 (HP) Swarup Vegetable Products v. CIT [1991] 187 ITR 412 (All) Gee Vee Enterprises vs. Addl. CIT [1975] 99 ITR 375 (Del) By the assessee CIT v. Ratlam Coal Ash Co. [1988] 171 ITR 141 (MP) CIT v. Krishna Capbox (P.) Ltd. [2015] 372 ITR 310 (All) (besides these two, copies of which are on record, others, as under, where also mentioned during hearing, even as their copies not on record, were neither referred to, nor could possibly be responded to by the other side: CIT v. V. Dhana Reddy & Co. [2018] 407 ITR 96 (AP) 13 | P a g e…

Tata Sons Private Ltd., Mumbai vs. Pr.CIT-2, Mumbai

In the result, the appeal of the assessee is allowed

ITA 1091/MUM/2019[2014-15]Status: DisposedITAT Mumbai20 Apr 2020AY 2014-15

Bench: Shri Rajesh Kumar & Shri Ram Lal Negiassessment Year: 2014-15 M/S. Tata Sons Pvt. Ltd., Pr. Cit 2, 24, Bombay House, Room No.552, Homi Mody Street, Vs. 5Th Floor, Fort, Mumbai – 400 001 Aayakar Bhavan, Pan: Aaact4060A M.K. Road, Mumbai - 400020 (Appellant) (Respondent) Present For: Assessee By : Shri Percy Pardiwala, A.R. Ms. Arati Vissanji, A.R. Revenue By : Shri R. Manjunatha Swamy, D.R. Date Of Hearing : 28.01.2020 Date Of Pronouncement : 20.04.2020 O R D E R

For Appellant: Shri Percy Pardiwala, A.RFor Respondent: Shri R. Manjunatha Swamy, D.R
Section 143(3)Section 144C(3)Section 14ASection 263Section 36Section 36(1)(iii)Section 37(1)Section 43BSection 57

…nditure or not. It appeared that since the Assessing Officer was satisfied with the assessee's explanation, he accepted the same." In this regard, reliance is further placed on the following decisions: Anil Kumar Sharma (335 ITR 83) (Del HC); RatlarnCoa[AshCo(171 ITR 141) (MP HC); Baljees (127 Taxman 150) (Chd. ITAT); and Amrik Singh (127 Taxman 87) (Chd. ITAT). 8. As mentioned above, in the present case, the AO has made specific enquiry as regards the issue under consideration (taxability of brand subscription income under the head income from Business and Profession or Income from other sources) and after due c…

Dr. Vinod Bhandari, Indore vs. The DCIT Cir. 2(1), Indore

In the result appeal of the assessee is allowed

ITA 57/IND/2019[2012-13]Status: DisposedITAT Indore20 Mar 2020AY 2012-13

Bench: Shri Kul Bharat & Shri Manish Boradassessment Year: 2012-13 Shri Vinod Bhandari, Pr. Cit(1), Indore 21- Gf, Bhandari House, Talkies, Scheme No.54, Vs. Vijay Nagar, Indore (Appellant) (Revenue ) Pan No.Abnpb6240M Assessment Year: 2012-13

Section 133ASection 139(4)Section 143(2)Section 143(3)Section 263Section 57

…dustries Ltd (ITAT Ahmedabad Bench) (iii) Pr. Commissioner of Income Tax Vs Narayan Balmukund Dubey (2017) 30 ITJ 335 (M.P) (iv) Director of Income Tax V Jyoti Foundation (2013) 357 ITR 388 (Delhi) (v) Commissioner of Income Tax V/s Ratlam Coal Ash. Co (1988) 171 ITR 141 (MP) (vi) Commissioner of Income Tax V/s Mehrotra Brothers (2004) 270 ITR 157 M.P (vii) Commissioner of Income Tax, Delhi v/s International Travel House Ltd (2012) ITR 554 (Delhi) 26 ITA Nos.350 & 66/Ind/2017 & ITANo.57/Ind/2019 Vinod Bhandari (viii) Income Tax Officer V/s D.G Housing Projects Ltd (2002) 343 ITR 329 Delhi (ix) M/s Amira Pure Fo…

Dr. Vinod Bhandari, Indore vs. The ACIT Cir. 2(1), Indore

In the result appeal of the assessee is allowed

ITA 66/IND/2017[2012-13]Status: DisposedITAT Indore20 Mar 2020AY 2012-13

Bench: Shri Kul Bharat & Shri Manish Boradassessment Year: 2012-13 Shri Vinod Bhandari, Pr. Cit(1), Indore 21- Gf, Bhandari House, Talkies, Scheme No.54, Vs. Vijay Nagar, Indore (Appellant) (Revenue ) Pan No.Abnpb6240M Assessment Year: 2012-13

Section 133ASection 139(4)Section 143(2)Section 143(3)Section 263Section 57

…dustries Ltd (ITAT Ahmedabad Bench) (iii) Pr. Commissioner of Income Tax Vs Narayan Balmukund Dubey (2017) 30 ITJ 335 (M.P) (iv) Director of Income Tax V Jyoti Foundation (2013) 357 ITR 388 (Delhi) (v) Commissioner of Income Tax V/s Ratlam Coal Ash. Co (1988) 171 ITR 141 (MP) (vi) Commissioner of Income Tax V/s Mehrotra Brothers (2004) 270 ITR 157 M.P (vii) Commissioner of Income Tax, Delhi v/s International Travel House Ltd (2012) ITR 554 (Delhi) 26 ITA Nos.350 & 66/Ind/2017 & ITANo.57/Ind/2019 Vinod Bhandari (viii) Income Tax Officer V/s D.G Housing Projects Ltd (2002) 343 ITR 329 Delhi (ix) M/s Amira Pure Fo…

M/S. Bhandari Hospital and Research Centre, Indore vs. The Pr. CIT-1, Indore

ITA 355/IND/2017[2012-13]Status: DisposedITAT Indore20 Mar 2020AY 2012-13

Bench: Shri Kul Bharat & Shri Manish Boradassessment Year: 2012-13 M/S Bhandari Hospital & Pr. Cit-(I) Research Centre, Gf-21 & Indore बनाम/ 22, Opp. Meghdoot Garden, Vs. Vijay Nagar, Indore (Appellant) (Revenue ) P.A. No.Aadfb8151A

Section 131(1)(d)Section 143(3)Section 144ASection 263Section 35A

…il Corporation 213 Taxmann 19 c. CIT v/s. Sunbeam Auto Ltd. 332 ITR 167 (Del.) d. CIT v/s. Makal Suta Cotton Co. P. Ltd. 275 ITR 54(M.P) e. CIT v/s R.K. Construction Co., 313 ITR 65 (Guj.) f. CIT v/s Max India, 295 ITR 282 (SC) g. CIT v/s Ratlam Coal Ash Co., 171 ITR 141 (M.P) h. CIT v/s Arvind Jewellers, 259 ITR 502 (Guj.) i. CIT v/s Vodafone Essar South Ltd, 212 Taxmann 184 (Del.) j. CIT v/s Shri Govindram Seksariya Cahrity Trust, 166 ITR 580 (M.P) k. Hari Iron Trading Co. v/s CIT, 263 ITR 437 (P&H) l. CIT v/s HARI Singh & Associates, 267 CTR 442 (Raj.) m. 335 ITR 83, CIT vs. Anil Kumar Sharma (Delhi), m. 341…

Shri Vinod Bhandari, Indore vs. The Pr.CIT-1, Indore

In the result appeal of the assessee is allowed

ITA 350/IND/2017[2012-13]Status: DisposedITAT Indore20 Mar 2020AY 2012-13

Bench: Shri Kul Bharat & Shri Manish Boradassessment Year: 2012-13 Shri Vinod Bhandari, Pr. Cit(1), Indore 21- Gf, Bhandari House, Talkies, Scheme No.54, Vs. Vijay Nagar, Indore (Appellant) (Revenue ) Pan No.Abnpb6240M Assessment Year: 2012-13

Section 133ASection 139(4)Section 143(2)Section 143(3)Section 263Section 57

…dustries Ltd (ITAT Ahmedabad Bench) (iii) Pr. Commissioner of Income Tax Vs Narayan Balmukund Dubey (2017) 30 ITJ 335 (M.P) (iv) Director of Income Tax V Jyoti Foundation (2013) 357 ITR 388 (Delhi) (v) Commissioner of Income Tax V/s Ratlam Coal Ash. Co (1988) 171 ITR 141 (MP) (vi) Commissioner of Income Tax V/s Mehrotra Brothers (2004) 270 ITR 157 M.P (vii) Commissioner of Income Tax, Delhi v/s International Travel House Ltd (2012) ITR 554 (Delhi) 26 ITA Nos.350 & 66/Ind/2017 & ITANo.57/Ind/2019 Vinod Bhandari (viii) Income Tax Officer V/s D.G Housing Projects Ltd (2002) 343 ITR 329 Delhi (ix) M/s Amira Pure Fo…

Mumbai District Central Co Op Bank Ltd, Mumbai vs. CIT 1(1), Mumbai

The appeals are disposed of in the above terms

ITA 3198/MUM/2015[2010-11]Status: DisposedITAT Mumbai22 Mar 2018AY 2010-11

Bench: Shri Joginder Singh & Shri N.K. Pradhanassessment Year: 2010-11 The Mumbai District Cit-1, Aayakar Bhavan बनाम/ Central Co-Op. Bank Ltd. M.K. Road, Mumbai Bank Bhavan Mumbai 400 020 Vs. 207, D.H. Road, Fort Mumbai 400 001 (यनधाारयती /Assessee) (याजस्व /Revenue) P.A. No. Aaaam3185D यनधाारयती की ओर से / Assessee By Shri Amar Gahlot याजस्व की ओर से / Revenue By Shri B. Srinivas, Cit-Dr ुनवाई की तायीख / Date Of Hearing : 22/03/2018 आदेश की तायीख /Date Of Order: 22/03/2018

Section 143(1)Section 143(2)Section 143(3)Section 263

…o an assessee. The order of revision was not valid. While coming to a particular conclusion, the Hon'ble Court considered the following decisions:- i. CIT v. Gabriel India Ltd. [1993] 203 ITR 108 (Bom) (paras 10, 11, 13) ii. CIT v. Kashi Nath and Co. [1988] 170 ITR 28 (All) (para 16) iii. CIT v. Minalben S. Parikh (Smt.) [1995] 215 ITR 81 (Guj) (para 11) 9 The Mumbai District Central Co-op. Bank Ltd. iv. CIT v. Narayana Pai (T.) [1975] 98 ITR 422 (Karn) (para 11) v. CIT v. R. K. Metal Works [1978] 112 ITR 445 (P&H) (para 17) vi. CIT v. Sunder Lal (Late) [1974] 96 ITR 310 (All) (para 16) vii. Dawjee Dadabhoy &…

Technip Uk Ltd., Gurgaon vs. DIT, New Delhi

In the result, the appeal filed by the assessee is allowed

ITA 4284/DEL/2013[2008-09]Status: DisposedITAT Delhi24 Apr 2017AY 2008-09

Bench: Shri R.K. Panda & Smt. Beena A. Pillai[Assessment Year: 2008-09] Technip Uk Limited Vs. The D.I.T. C/O Bmr & Associates Llp International - Ii 22Nd Floor, Building No. 5 New Delhi Tower ‘A’, Dlf Cyber City, Dlf Phase Iii, Gurgaon Haryana Pan : Aacct 8268 N (Appellant) (Respondent)

For Appellant: Shri Ajay Vohra, AdvFor Respondent: Shri Anuj Arora, Sr- DR
Section 263Section 4Section 44BSection 44D

…onal Travel House: 344 ITR 554 (Del) • CIT vs. Vikas Polymers: 341 ITR 537 (Del) Gulmohar Finances Limited: 170 Taxman 483 (Del.) • 26 Fab India Overseas vs. CIT: 244 CTR 380 (Del.) • CIT vs. Vodafone Essar: 212 Taxman 184 (Del.) • CIT v. Ratlam Coal Ash Co: 171 ITR 141 (MP) • CIT vs. Ganpat Ram Bishonoi: 152 Taxman 242 (Raj.) • CIT vs. Mehrotra Brothers : 270 ITR 157 (MP) • CIT vs. Associated Food Profits (P) Ltd. : 280 ITR 377 • CIT vs. Development Credit Bank Ltd: 323 ITR 206 (B • 36. The ld. counsel for the assessee submitted that the issue regarding taxability of in-country and out-country receipts in any…

Axcel Global Services, Mumbai vs. CIT 13, Mumbai

In the result, Appeal of the assessee is allowed

ITA 2446/MUM/2014[2009-10]Status: DisposedITAT Mumbai28 Feb 2017AY 2009-10

Bench: Shri Cn Prasad & Shri Manoj Kumar Aggarwal: (A.Y : 2009-10) M/S Axcel Global Services Vs. The Cit 13 Prabhat Palace, Behind Laxmi Bhawan Aayakar Bhavan Lajpatrai Road, Vile Parle West M.K.Marg Mumbai – 400 056 New Marine Lines Pan : Aaofa1550D Mumbai – 400 056 (अपीलार्थी / Appellant) (प्रत्यर्थी / Respondent)

For Appellant: Shri AV SondeFor Respondent: Shri RP Meena
Section 10ASection 142(1)Section 143(3)Section 263

…ed by Assessee and the Assessing Officer has examined the details and allowed the claim of the Assessee the assessment order cannot be said to be erroneous. (a) CIT Vs. Shri Govindram Seksariya Charity Trust[166 ITR 580] (M.P) (b) CIT Vs. Rathan Coal Ash Co. [171 ITR 141] (M.P) (c) CIT Vs. Mulchand Bagri [108 CTR 206] (Cal) The Ld. Counsel for the Assessee submits that the Assessing Officer has made proper inquiries and therefore the Ld. CIT cannot revise the assessment order unless he comes to conclusion that there is an error in the assessment order. For this proposition he places reliance on the following dec…

Chandan M Parmar, Mumbai vs. Asst CIT 11(2), Mumbai

In the result appeal of the assessee is partly allowed

ITA 4601/MUM/2014[2010-11]Status: DisposedITAT Mumbai30 Nov 2016AY 2010-11

Bench: Shri B.R.Baskaran & Shri Pawan Singh

For Appellant: Shri Rajiv Khandelwal (AR)For Respondent: Shri Subhlachan Ram & Ms
Section 143(3)Section 14ASection 2Section 2(14)Section 253Section 263Section 43(5)Section 68

…is for an action under section 263 of the Act and it cannot be held to be justified." 10. The Madhya Pradesh High Court in CIT v. Mehrotra Brothers 270 ITR 157 (MP), approved the order of the Tribunal which, after relying on CIT v. Ratlam Coal Ash Co. [1988] 171 ITR 141, had held that when the AO considered the records before him and completed the assessment after ITAno.1646/Ahd/2010 considering the evidence filed and after his satisfaction about the genuineness of cash credits, the order of revision under Section 263 on the vague ground that the AO did not make proper enquiry was not valid. 11. The Hon'ble Pun…