192 ITR 547 (Kar) CIT v. L.F.D. Silva

60 ITD 295Income Tax Appellate Tribunal1997#12885 most cited
8

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2018 to 2024.

Issues it is cited on

section 44afsection 262trade creditorsinadequate enquiryrevision u/s 263non application of mindsection 263(1)lack of enquirymalabar industrialsection 40a(3)section 194asection 44a

Judgments citing 192 ITR 547 (Kar) CIT v. L.F.D. Silva

M/S Din Dayal Pursotam Lal, Sirsa vs. Pr.CIT, Rohtak

ITA 148/CHANDI/2021[2016-17]Status: DisposedITAT Chandigarh04 Mar 2024AY 2016-17

Bench: SHRI A.D.JAIN (Vice President), SHRI VIKRAM SINGH YADAV (Accountant Member)

For Appellant: Shri Gautam Jain, Advocate &For Respondent: Shri Rohit Sharma, CIT-DR
Section 147Section 263Section 40A(3)

…edings u/s 263 of the Act have to be confined to the findings recorded by the AO, as follows : i) 140 ITR 490 (P&H) Jagadhri Electric and Supply Co. vs. CIT ii) 192 ITR 547 (Kar) CIT vs. L.F.D. Silva iii) 192 ITR 50 (Mad) CIT vs. LateT.S. Srinivasa Iyer iv) 60 ITD 295 (Del) Jagjit Industries Ltd vs. ACIT v) 61 ITD 307 (Ahd) Satishbhai Jayantilal Shah vs. ACIT vi) 125 Taxation 188 (AP) CIT vs. G.K. Kabra Cooperative Ind. Estate vii) 61 ITD 317 (Mad) Sanco Trans Ltd. vs. ACIT 17. No decision contrary to the above has been cited before us. 18. In the entirety of the facts and circumstances discussed herein abo…

M/S Din Dayal Pursotam Lal, Sirsa vs. Pr.CIT, Rohtak

ITA 147/CHANDI/2021[2015-16]Status: DisposedITAT Chandigarh04 Mar 2024AY 2015-16

Bench: SHRI A.D.JAIN (Vice President), SHRI VIKRAM SINGH YADAV (Accountant Member)

For Appellant: Shri Gautam Jain, Advocate &For Respondent: Shri Rohit Sharma, CIT-DR
Section 147Section 263Section 40A(3)

…edings u/s 263 of the Act have to be confined to the findings recorded by the AO, as follows : i) 140 ITR 490 (P&H) Jagadhri Electric and Supply Co. vs. CIT ii) 192 ITR 547 (Kar) CIT vs. L.F.D. Silva iii) 192 ITR 50 (Mad) CIT vs. LateT.S. Srinivasa Iyer iv) 60 ITD 295 (Del) Jagjit Industries Ltd vs. ACIT v) 61 ITD 307 (Ahd) Satishbhai Jayantilal Shah vs. ACIT vi) 125 Taxation 188 (AP) CIT vs. G.K. Kabra Cooperative Ind. Estate vii) 61 ITD 317 (Mad) Sanco Trans Ltd. vs. ACIT 17. No decision contrary to the above has been cited before us. 18. In the entirety of the facts and circumstances discussed herein abo…

M/S Din Dayal Pursotam Lal, Sirsa vs. Pr.CIT, Rohtak

ITA 146/CHANDI/2021[2011-12]Status: DisposedITAT Chandigarh04 Mar 2024AY 2011-12

Bench: SHRI A.D.JAIN (Vice President), SHRI VIKRAM SINGH YADAV (Accountant Member)

For Appellant: Shri Gautam Jain, Advocate &For Respondent: Shri Rohit Sharma, CIT-DR
Section 147Section 263Section 40A(3)

…edings u/s 263 of the Act have to be confined to the findings recorded by the AO, as follows : i) 140 ITR 490 (P&H) Jagadhri Electric and Supply Co. vs. CIT ii) 192 ITR 547 (Kar) CIT vs. L.F.D. Silva iii) 192 ITR 50 (Mad) CIT vs. LateT.S. Srinivasa Iyer iv) 60 ITD 295 (Del) Jagjit Industries Ltd vs. ACIT v) 61 ITD 307 (Ahd) Satishbhai Jayantilal Shah vs. ACIT vi) 125 Taxation 188 (AP) CIT vs. G.K. Kabra Cooperative Ind. Estate vii) 61 ITD 317 (Mad) Sanco Trans Ltd. vs. ACIT 17. No decision contrary to the above has been cited before us. 18. In the entirety of the facts and circumstances discussed herein abo…

Kaur Kookies (P) Ltd., New Delhi vs. Pr, CIT, Delhi-4, New Delhi

Appeal are allowed

ITA 1119/DEL/2022[2017-18]Status: DisposedITAT Delhi11 May 2023AY 2017-18

Bench: Shri Kul Bharat & Shri Pradip Kumar Kediaassessment Year: 2017-18

Section 263Section 36

…NGS U/S 263 HAVE TO BE CONFINED TO FINDINGS RECORDED BY LEARNED ASSESSING OFFICER AND NOT BEYOND i) 140 ITR 490 (P&H) Jagadhri Electric and Supply Co. vs. CIT ii) 192 ITR 547 (Kar) CIT vs. L.F.D. Silva iii) 192 ITR 50 (Mad) CIT vs. Late T.S. Srinivasalyer iv) 60 ITD 295 (Del) Jagjit Industries Ltd vs. ACIT v) 61 ITD 307 (Ahd) SatishbhaiJayantilal Shah vs. ACIT vi) 125 Taxation 188 (AP) CIT vs. G.K. Kabra Cooperative Ind. Estate vii) 61 ITD 317 (Mad) Sanco Trans Ltd. vs. ACIT 13. It is thus submitted that the conditions or the factors enabling the learned PCIT to invoke his jurisdiction u/s 263 have not been satis…

Mahalaxmi Kundan Meena Diamond Jewellers P Ltd, Jaipur vs. Pr. CIT-1, Jaipur

ITA 119/JPR/2022[2017-18]Status: DisposedITAT Jaipur01 Aug 2022AY 2017-18
For Appellant: Shri S.L. Poddar (Adv.)For Respondent: Shri Avdesh Kumar (CIT)
Section 133ASection 143(3)Section 263Section 68

…ere the Assessing Officer made a brief assessment without recording therein all facts and accepted assessee's version, the assessment order could not be set aside on the ground that no proper enquiry was made. (ii) Jagjit Industries Ltd. Vs. CIT (Asst) (1997) 60 ITD 295 (Del) Similarly while making assessment, if the Assessing Officer had made reasonable and requisite enquiries on issues raised by the Commissioner during proceedings under section 263, no order under section 263 could be passed. (iii) Venkatakrishna Rice Co. Vs. CIT (1987) 163 ITR 12 (Mad.) ITO's order must contain grievous error which is subvers…

Shuma Kalra, New Delhi vs. Pr. CIT- 12, New Delhi

In the result, appeal of the assessee failed on all five grounds raised before us

ITA 4128/DEL/2018[2013-14]Status: DisposedITAT Delhi29 Jun 2020AY 2013-14

Bench: Shri Sudhanshu Srivastava & Shri Prashant Maharishishuma Kalra, Vs. Pr. Cit-12, A-28, Ashok Vihar, Phase-1, New Delhi New Delhi Pan: Aaipk8142R (Appellant) (Respondent)

For Appellant: Shri Gautam Jain, AdvFor Respondent: Shri H. K. Chaoudhary, CIT DR
Section 143(3)Section 263Section 54Section 54F

…er ground while defending order u/s 263 of the Act then what is mentioned in 263 order. He further relied upon CIT V L F Desilva [1992] 62 Taxman 161 (Karnataka)/[1991] 192 ITR 547 (Karnataka)/[1992] 101 CTR 152 (Karnataka) and Jagtjit Industries LTD v ACIT [ 60 ITD 295] to support his contentions. He submitted that the order of the learned principal Commissioner of income tax is not on the issue whether the assessee is entitled to deduction u/s 54 of the act or u/s 54F of the act. He further submitted that the claim raised the ld DR about availability of deduction u/s 54 and u/s 54F was not the issue raised by t…

Jitinder Singh Chadha, New Delhi vs. Prcit-18, New Delhi

In the result, the appeal of the assessee is allowed

ITA 2732/DEL/2018[2013-14]Status: DisposedITAT Delhi31 Dec 2018AY 2013-14

Bench: Sh. N. K. Saini, Hon’Ble & Smt. Beena A. Pillaiita No. 2732/Del/2018 : Asstt. Year : 2013-14 Mr. Jitindar Singh Chadha, Vs Pr. Cit-18, C-266, Defence Colony, New Delhi-110002 New Delhi-110024 (Appellant) (Respondent) Pan No. Aabpc6181D Assessee By : Sh. R. S. Ahuja, Ca Revenue By : Sh. Kumar Hrishikesh, Cit Dr Date Of Hearing : 04.12.2018 Date Of Pronouncement : 31.12.2018 Order Per N. K. Saini: This Is An Appeal By The Assessee Against The Order Dated 31.03.2018 Of Ld. Pr. Cit-18, New Delhi.

For Appellant: Sh. R. S. Ahuja, CAFor Respondent: Sh. Kumar Hrishikesh, CIT DR
Section 143(3)Section 263Section 55A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’, NEW DELHI Before Sh. N. K. Saini, Hon’ble Vice President and Smt. Beena A. Pillai, Judicial Member ITA No. 2732/Del/2018 : Asstt. Year : 2013-14 Mr. Jitindar Singh Chadha, Vs Pr. CIT-18, C-266, Defence Colony, New Delhi-110002 New Delhi-110024 (APPELLANT) (RESPONDENT) PAN No. AABPC6181D Assessee by : Sh. R. S. Ahuja, CA Revenue by : Sh. Kumar Hrishikesh, CIT DR Date of Hearing : 04.12.2018 Date of Pronouncement : 31.12.2018 ORDER Per N. K. Saini, Vice President: This is an appeal by the assessee against the order dated 31.03.2018 of ld. Pr. CIT-18, New De…

Vijay Kundu, New Delhi vs. Pr. CIT, Delhi

In the result, the appeal of the assessee is allowed

ITA 808/DEL/2017[2011-12]Status: DisposedITAT Delhi12 Jul 2018AY 2011-12

Bench: Sh. N. K. Saini, Am & Smt. Beena A. Pillai, Jm Ita No. 808/Del/2017 : Asstt. Year : 2011-12 Vijay Kundu, Vs Pr. Cit, C/O Raj Kumar & Associates, Delhi-21, Cas, L-7A (Lgf), South Ext., New Delhi Part-2, New Delhi-110049 (Appellant) (Respondent) Pan No. Ajnpk7914P Assessee By : Sh. Raj Kumar Gupta, Ca Revenue By : Sh. S. S. Rana, Cit Dr Date Of Hearing : 23.04.2018 Date Of Pronouncement : 12.07.2018 Order Per N. K. Saini, Am: This Is An Appeal By The Assessee Against The Order Dated 29.03.2016 Of The Ld. Cit(A)-21, New Delhi.

For Appellant: Sh. Raj Kumar Gupta, CAFor Respondent: Sh. S. S. Rana, CIT DR
Section 263

…ingly submitted that the assessment order passed by the AO was neither erroneous nor prejudicial to the interest of the revenue. The reliance was placed on the following case laws: " DCIT Vs Jyoti Foundation 357 ITR 388 (Del.) " Jagjit Industries Ltd. Vs ACIT 60 ITD 295 (Del.) " Y. V. Ramana Vs CIT (2017) 183 TTJ (Vishaka) 337 " CIT Vs Hindustan Marketing and Advertising Co. Ltd. 341 ITR 180 (Del.) " CIT Vs Sunbeam Auto Ltd. 332 ITR 167 (Del.) " CIT Vs Anil Kumar Sharma 38 DTR 305 (Del.) " Malabar Industrial Co. Ltd. 243 ITR 83 (SC) " CIT Vs Kelvinator of India Ltd. 332 ITR 332 (Del.) " DIT Vs Jyoti Foundation 35…

192 ITR 547 (Kar) CIT v. L.F.D. Silva (60 ITD 295) — Cited in 8 Judgments | BharatTax