247 CTR 500 (Delhi), (c) CIT v. Dimension Apparels (P.) Ltd.

370 ITR 288High Court2015#1153 most cited
98

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2015 to 2026.

Also referred to as

CIT v. Dimension Apparels (P.) Ltd. · amalgamation · corporate restructuring · scheme of arrangement · Section 147 · Section 148 · Section 153A · Section 292B · transferor company · transferee company · reassessment notice

Sections most often in play

Section 143(3)Section 147Section 148Section 153ASection 292BSection 143(2)Section 131Section 132

Issues it is cited on

transferor companysection 2(1a)transferee companysection 39section 2(31)cost plus methodsection 292bresulting companyamalgamationscheme of arrangementsection 292sanctioning authority

Judgments citing 247 CTR 500 (Delhi), (c) CIT v. Dimension Apparels (P.) Ltd.

ITO 23 (3)(2), Mumbai vs. Sandhya Enterprises, Mumbai

In the result, appeals filed by the Revenue are dismissed and appeal/cross objections filed by the assessee are allowed

ITA 7724/MUM/2019[2008-09]Status: DisposedITAT Mumbai28 Jun 2022AY 2008-09

Bench: Shri Aby T. Varkey, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

For Appellant: Shri Prakash JhunjhunwalaFor Respondent: Shri B.K. Bagchi
Section 148

…cannot be cured by invoking provisions under section 292B. The Supreme Court had also taken note of decision in Spice Entertainment Lid (supra) was followed by Delhi high court in matters, viz CITY. Dimension Apparels (P) Ltd. [2014] 52 taxmann.com 356/12015] 370 ITR 288. CIT. Micron Steels (P) Ltd (2015) 59 axitann.com 470/233 Taxman 120/372 ITR 386 (Mas), CIT v. Micra India (P) Ltd (2015) 57 taxmann.com 163/231 Taxman 809 and in CIT v. Intel Technology India Ltd. [2016] 380 UTE 272 Karnataka high court has held, if a statutory notice is issued in the name of non-existing entity, entire assessment would be nulli…

ITO 23 (3)(2), Mumbai vs. Sandhya Enterprises, Mumbai

In the result, appeals filed by the Revenue are dismissed and appeal/cross objections filed by the assessee are allowed

ITA 7723/MUM/2019[2007-08]Status: DisposedITAT Mumbai28 Jun 2022AY 2007-08

Bench: Shri Aby T. Varkey, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

For Appellant: Shri Prakash JhunjhunwalaFor Respondent: Shri B.K. Bagchi
Section 148

…cannot be cured by invoking provisions under section 292B. The Supreme Court had also taken note of decision in Spice Entertainment Lid (supra) was followed by Delhi high court in matters, viz CITY. Dimension Apparels (P) Ltd. [2014] 52 taxmann.com 356/12015] 370 ITR 288. CIT. Micron Steels (P) Ltd (2015) 59 axitann.com 470/233 Taxman 120/372 ITR 386 (Mas), CIT v. Micra India (P) Ltd (2015) 57 taxmann.com 163/231 Taxman 809 and in CIT v. Intel Technology India Ltd. [2016] 380 UTE 272 Karnataka high court has held, if a statutory notice is issued in the name of non-existing entity, entire assessment would be nulli…

Principal Commissioner of Income Tax (Central) 2 vs. M/S Mahagun Realtors (P) Ltd

The appeal is allowed, in the above terms, without order on costs

C.A. No.-002716-002716 - 2022Supreme Court05 Apr 2022

Bench: HON'BLE THE CHIEF JUSTICE

Section 143(2)Section 153ASection 276C

…ed by the ld AO is not sustainable in law in view of the· decision of the Hon'ble Delhi High Court in case of Spice Infotainment Ltd v CIT 247 ITR 500 as well as the decision of the Hon'ble Delhi High· Court in the case of CIT v Dimension Apparel Pvt. Ltd 370 ITR 288. On the last decision Hon'ble Delhi High Court has considered the whole issue from all the angles and therefore, respectfully following the decision of Hon'ble ·Delhi High Court, we are of the view that the order of the Id AO is unsustainable.” 6. The revenue appealed to the High Court. The High Court, relying upon a judgment of this cou…

Lg Electronics Inc., Korea (Lgek), Noida vs. DCIT, Circle- 2(2)(1), International Taxation, New Delhi

In the result, the appeals of the assessee in:

ITA 5022/DEL/2018[2014-15]Status: DisposedITAT Delhi07 Feb 2022AY 2014-15

Bench: Shri N.K. Billaiya & Ms. Astha Chandra

For Appellant: Shri Ajay Vohra, Sr. AdvFor Respondent: Ms. Anupama Anand, CIT- DR
Section 144C(13)Section 147Section 234ASection 263Section 271(1)(c)

…t order void; (x) in (a) Pr. CIT v. Maruti Suzuki India Ltd. [2017] 85 taxmann.com 330 250 Taxman 409/397 IT R 681 (Delhi), (b) Spice Enfotainment Ltd. v. CIT [2012] 247 CTR 500 (Delhi), (c) CIT v. Dimension Apparels (P.) Ltd. [2014] 52 taxmann.com 356/[2015] 370 ITR 288 (Delhi) (Civil Appeal 4317/2014 whereagainst was dismissed on 2nd November, 2017), (d) CIT v. Norton Motors [2005] 14b Taxman 701 275 ITR 595 (Punjab & Haryana High Court), (e) CIT v. Harjinder Kaur [2009] 180 Taxman 23/3 iO ITR 71 (Punj. & Har.) and (/) Sri Nath Suresh Chand Ram Naresh v. CIT [2005] 145 Taxman 1 56 [2006] 280 ITR 396 (All), it h…

Lg Electronics Inc., Korea (Lgek), Noida vs. DCIT, Circle- 2(2)(1), International Taxation, New Delhi

In the result, the appeals of the assessee in:

ITA 5021/DEL/2018[2010-11]Status: DisposedITAT Delhi07 Feb 2022AY 2010-11

Bench: Shri N.K. Billaiya & Ms. Astha Chandra

For Appellant: Shri Ajay Vohra, Sr. AdvFor Respondent: Ms. Anupama Anand, CIT- DR
Section 144C(13)Section 147Section 234ASection 263Section 271(1)(c)

…t order void; (x) in (a) Pr. CIT v. Maruti Suzuki India Ltd. [2017] 85 taxmann.com 330 250 Taxman 409/397 IT R 681 (Delhi), (b) Spice Enfotainment Ltd. v. CIT [2012] 247 CTR 500 (Delhi), (c) CIT v. Dimension Apparels (P.) Ltd. [2014] 52 taxmann.com 356/[2015] 370 ITR 288 (Delhi) (Civil Appeal 4317/2014 whereagainst was dismissed on 2nd November, 2017), (d) CIT v. Norton Motors [2005] 14b Taxman 701 275 ITR 595 (Punjab & Haryana High Court), (e) CIT v. Harjinder Kaur [2009] 180 Taxman 23/3 iO ITR 71 (Punj. & Har.) and (/) Sri Nath Suresh Chand Ram Naresh v. CIT [2005] 145 Taxman 1 56 [2006] 280 ITR 396 (All), it h…

Lg Electronics Inc., Korea (Lgek), Noida vs. DCIT, Circle- 2(2)(1), International Taxation, New Delhi

In the result, the appeals of the assessee in:

ITA 5020/DEL/2018[2009-10]Status: DisposedITAT Delhi07 Feb 2022AY 2009-10

Bench: Shri N.K. Billaiya & Ms. Astha Chandra

For Appellant: Shri Ajay Vohra, Sr. AdvFor Respondent: Ms. Anupama Anand, CIT- DR
Section 144C(13)Section 147Section 234ASection 263Section 271(1)(c)

…t order void; (x) in (a) Pr. CIT v. Maruti Suzuki India Ltd. [2017] 85 taxmann.com 330 250 Taxman 409/397 IT R 681 (Delhi), (b) Spice Enfotainment Ltd. v. CIT [2012] 247 CTR 500 (Delhi), (c) CIT v. Dimension Apparels (P.) Ltd. [2014] 52 taxmann.com 356/[2015] 370 ITR 288 (Delhi) (Civil Appeal 4317/2014 whereagainst was dismissed on 2nd November, 2017), (d) CIT v. Norton Motors [2005] 14b Taxman 701 275 ITR 595 (Punjab & Haryana High Court), (e) CIT v. Harjinder Kaur [2009] 180 Taxman 23/3 iO ITR 71 (Punj. & Har.) and (/) Sri Nath Suresh Chand Ram Naresh v. CIT [2005] 145 Taxman 1 56 [2006] 280 ITR 396 (All), it h…

Lg Electronics Inc., Korea (Lgek), Noida vs. DCIT, Circle- 2(2)(1), International Taxation, New Delhi

In the result, the appeals of the assessee in:

ITA 4561/DEL/2018[2006-07]Status: DisposedITAT Delhi07 Feb 2022AY 2006-07

Bench: Shri N.K. Billaiya & Ms. Astha Chandra

For Appellant: Shri Ajay Vohra, Sr. AdvFor Respondent: Ms. Anupama Anand, CIT- DR
Section 144C(13)Section 147Section 234ASection 263Section 271(1)(c)

…t order void; (x) in (a) Pr. CIT v. Maruti Suzuki India Ltd. [2017] 85 taxmann.com 330 250 Taxman 409/397 IT R 681 (Delhi), (b) Spice Enfotainment Ltd. v. CIT [2012] 247 CTR 500 (Delhi), (c) CIT v. Dimension Apparels (P.) Ltd. [2014] 52 taxmann.com 356/[2015] 370 ITR 288 (Delhi) (Civil Appeal 4317/2014 whereagainst was dismissed on 2nd November, 2017), (d) CIT v. Norton Motors [2005] 14b Taxman 701 275 ITR 595 (Punjab & Haryana High Court), (e) CIT v. Harjinder Kaur [2009] 180 Taxman 23/3 iO ITR 71 (Punj. & Har.) and (/) Sri Nath Suresh Chand Ram Naresh v. CIT [2005] 145 Taxman 1 56 [2006] 280 ITR 396 (All), it h…

Lg Electronics Inc., Korea (Lgek), Noida vs. DCIT, Circle- 2(2)(1), International Taxation, New Delhi

In the result, the appeals of the assessee in:

ITA 4560/DEL/2018[2005-06]Status: DisposedITAT Delhi07 Feb 2022AY 2005-06

Bench: Shri N.K. Billaiya & Ms. Astha Chandra

For Appellant: Shri Ajay Vohra, Sr. AdvFor Respondent: Ms. Anupama Anand, CIT- DR
Section 144C(13)Section 147Section 234ASection 263Section 271(1)(c)

…t order void; (x) in (a) Pr. CIT v. Maruti Suzuki India Ltd. [2017] 85 taxmann.com 330 250 Taxman 409/397 IT R 681 (Delhi), (b) Spice Enfotainment Ltd. v. CIT [2012] 247 CTR 500 (Delhi), (c) CIT v. Dimension Apparels (P.) Ltd. [2014] 52 taxmann.com 356/[2015] 370 ITR 288 (Delhi) (Civil Appeal 4317/2014 whereagainst was dismissed on 2nd November, 2017), (d) CIT v. Norton Motors [2005] 14b Taxman 701 275 ITR 595 (Punjab & Haryana High Court), (e) CIT v. Harjinder Kaur [2009] 180 Taxman 23/3 iO ITR 71 (Punj. & Har.) and (/) Sri Nath Suresh Chand Ram Naresh v. CIT [2005] 145 Taxman 1 56 [2006] 280 ITR 396 (All), it h…

Lg Electronics Inc., Korea (Lgek), Noida vs. DCIT, Circle- 2(2)(1), International Taxation, New Delhi

In the result, the appeals of the assessee in:

ITA 4559/DEL/2018[2004-05]Status: DisposedITAT Delhi07 Feb 2022AY 2004-05

Bench: Shri N.K. Billaiya & Ms. Astha Chandra

For Appellant: Shri Ajay Vohra, Sr. AdvFor Respondent: Ms. Anupama Anand, CIT- DR
Section 144C(13)Section 147Section 234ASection 263Section 271(1)(c)

…t order void; (x) in (a) Pr. CIT v. Maruti Suzuki India Ltd. [2017] 85 taxmann.com 330 250 Taxman 409/397 IT R 681 (Delhi), (b) Spice Enfotainment Ltd. v. CIT [2012] 247 CTR 500 (Delhi), (c) CIT v. Dimension Apparels (P.) Ltd. [2014] 52 taxmann.com 356/[2015] 370 ITR 288 (Delhi) (Civil Appeal 4317/2014 whereagainst was dismissed on 2nd November, 2017), (d) CIT v. Norton Motors [2005] 14b Taxman 701 275 ITR 595 (Punjab & Haryana High Court), (e) CIT v. Harjinder Kaur [2009] 180 Taxman 23/3 iO ITR 71 (Punj. & Har.) and (/) Sri Nath Suresh Chand Ram Naresh v. CIT [2005] 145 Taxman 1 56 [2006] 280 ITR 396 (All), it h…

ACIT, Central Circle-13, New Delhi vs. Pride Residency (P) Ltd. (in the Case of Spn Milk Products Inds. P.Ltd.), New Delhi

In the result appeal of the Revenue is dismissed

ITA 4182/DEL/2017[2006-07]Status: DisposedITAT Delhi09 Dec 2021AY 2006-07

Bench: Shri R.K. Panda & Shri K. Narasimha Charyassessment Year: 2006-07

For Appellant: Sh. V.K. Dhingra, CAFor Respondent: Sh. T Kipgen, Sr. DR
Section 132Section 143(3)Section 153ASection 250(6)Section 264

…dia Limited (Successor of Suzuki Powertrain India Limited) (2017) 397 ITR 681 (Delhi), Spice Entertainment Limited Vs. Commissioner of Income Tax(2012) 247 CTR (Delhi) 500 (Civil Appeal 285/2014,Commissioner of Income Tax Vs. Dimension Apparels (P) Ltd.(2015) 370 ITR 288 (Civil Appeal 43 17/2014 where against SLP was dismissed on 2nd November, 2017), Commissioner of Income-Tax Vs. Norton Motors (2005) 275 ITR 595 (Punjab & Haryana High Court),CIT Vs. Harjinder Kaur(2009) 222 CTR (P&H) 254 andSri Nath Suresh Chand Ram Naresh Vs. Commissioner of Income Tax (2006) 280 ITR 396 (All), it had been held that such a defe…

M/S. Gyanshankar Investment & Trading Co. P. Ltd.(Before Amalgamation M/S. Stellar Credit& E-Trading P. Ltd), Mumbai vs. The DCIT Circle-7(1)(1), Mumbai

In the result, the appeal of the assessee is allowed

ITA 1584/MUM/2020[2012-13]Status: DisposedITAT Mumbai29 Oct 2021AY 2012-13

Bench: Shri Rajesh Kumar & Shri Pavan Kumar Gadaleassessment Year: 2012-13

For Appellant: Shri Vishnu Agarwal, A.RFor Respondent: Shri Salil Mishra, D.R
Section 143(2)Section 147Section 148Section 68

…to assess M/s Munna Lal Moti Lal though the notice was to another assessee, who was also existing in law. Recording this factual matrix, the notice under Section 148 and assessments made were held to be invalid. 20. CIT v Dimension Apparels (P.) Ltd. [20151 370 ITR 288/[2014] 52 taxmann.com 356 (Delhi) and CIT v. Intel Technology India Ltd. [2016] 380 ITR 272/232 Taxman 279/57 taxmann.com 159 (Kar.) follow the ratio and decision in the case of Spice Infotainment Ltd. (supra), as assessment orders had been passed in the name of the non-existing assessee These cases are therefore distinguishable. 21 Our attentio…

Edelweiss Broking Ltd. ( on Behalf of Amalgamating Company Edelweiss Financial Advisors Ltd.), Ahmedabad vs. ACIT, Circle-1(3), Ahmedabad

In the result, assessee’s appeal is partly allowed

ITA 2226/AHD/2018[2011-12]Status: DisposedITAT Ahmedabad02 Mar 2021AY 2011-12

Bench: Shri Waseem Ahmed & Ms. Madhumita Roy

For Appellant: Shri Vartik Chokshi, ARFor Respondent: Shri R. R. Makwana, SR. DR
Section 148Section 271(1)(c)

…The relevant portion whereof is as follows:- “…In the case of Emerald Company Ltd., ITAT Kolkatta Bench has also dealt with similar situation after making reference to judgment of the Hon'ble Delhi High Court in the case of CIT Vs. Dimension Apparels P.Ltd., 370 ITR 288 (Del) as well as decision of Hon'ble Delhi High Court in the case of Spice Entertainment Ltd. The ITAT has also made reference to the decision of Hon'ble Karnataka High Court in the case of CIT Vs. Intel Technology Ltd. P. Ltd., 380 ITR 272 (Kar.). The Tribunal has held that action under section 263 is a jurisdictional action against an assessee.…

Pr Commissioner of vs. M/S Quantech Global Services Ltd

ITA/439/2018HC Karnataka04 Feb 2021

Bench: SATISH CHANDRA SHARMA,V SRISHANANDA

Section 143(2)Section 260Section 268

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 04TH DAY OF FEBRUARY, 2021 PRESENT THE HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA AND THE HON'BLE MR. JUSTICE V.SRISHANANDA ITA NO.439/2018 BETWEEN: 1. PR. COMMISSIONER OF INCOME-1 TAX-7, BMTC COMPLEX, KORAMANGALA BANGALORE 2. THE ASSISTANT COMMISSIONER OF INCOME-TAX, CIRCLE-16(3) BANGALORE …APPELLANTS (BY SRI.SANMATHI E.I., ADV.) AND: M/S.QUANTECH GLOBAL SERVICES LTD., (SINCE MERGED WITH WIPRO LTD.,) DODDAKANNELLI, SARJAPUR ROAD BENGALURU AAACQ0681N … RESPONDENT (BY SRI.S.GANE…

Genpact Infrastructure (Hyderabad) Pvt. Ltd., New Delhi vs. DCIT, New Delhi

In the result, appeal of the assessee is allowed

ITA 6587/DEL/2016[2008-09]Status: DisposedITAT Delhi03 Nov 2020AY 2008-09

Bench: Shri N. K. Billaiya & Ms Suchitra Kamble

Section 144CSection 92C(3)Section 92D

…) V3S Infratech Ltd. vs. DCIT ITA Nos. 6514 & 6515/Del/2016 x) Spice Entertainment Ltd. vs. CIT 280 ELT 43 (Del) xi) CIT vs. Spice Infotainment Ltd. Civil Appeal 285 of 2014, Judgment dated November 2, 2017 (SC) xii) CIT vs. Dimension Apparels (P) Ltd. (2014) 370 ITR 288 8 xiii) PCIT vs. Maruti Suzuki India Limited (2017) 397 ITR 681 (Del) xiv) PCIT vs. Maruti Suzuki India Limited (SLP(C) Diary No. 14106 of 2018) xv) CIT vs. Micra India (P.) Ltd. (2015) 231 Taxman 809 xvi) PCIT vs. Nokia Solutions and Networks India Pvt. Ltd. 402 ITR 21 (Del. HC) xvii) CIT vs. Micron Steel (P.) Ltd. (2015) 372 ITR 386 xix) BDR B…

M/S. Anjani Technoplast Ltd., New Delhi vs. DCIT, New Delhi

In the result, the appeal of the assessee is allowed

ITA 1865/DEL/2017[2007-08]Status: DisposedITAT Delhi14 Sept 2020AY 2007-08

Bench: Shri G.S. Pannu, Hon’Ble & Shri K.Narasimha Chary

Section 133ASection 143(3)Section 147Section 148

…inPCIT vs Maruti Suzuki India Ltd (2019) 416 ITR 0613 (SC), Saraswati Industrials Syndicate Ltd vs CIT 186 ITR 278 (SC); CIT v BMA Capfin Ltd., [2018] 100 taxmann.com 329 (Del.) affirmed in [2018] 100 taxmann.com 330 (SC), CIT v Dimension Apparels Pvt. Ltd, 370 ITR 288 (Del) affirmed by Hon'ble Apex Court vide Civil Appeal No. 3125 of 2015; Spice Entertainment Ltd. vs. CIT [2012] 247 CTR (Del.) 500 (Del.) approved by Apex Court by dismissing SLP of revenue in CA 285/2014 Dt: 02.11.2014; CIT vs Micron Steel P Ltd 372 ITR 386 (Del); CIT vs Micra India P Ltd 231 Taxman 809 (Del) and so many decisions of other Hig…

Genpact India Pvt Ltd, Delhi vs. DCIT Circle-10(1), New Delhi

In the result, the appeal of the assessee is allowed

ITA 583/DEL/2020[2014-15]Status: DisposedITAT Delhi23 Jul 2020AY 2014-15

Bench: Ms Suchitra Kamble & Shri B. R. R. Kumargenpact India Pvt. Ltd. Vs Dcit 12A, Ground Floor, Prakash Deep Circle-10(1) Building, 7 Tolstoy Marg, C. R. Building, Ip Estate, New Delhi New Delhi Aabce4461B Pin: 110002 (Appellant) (Respondent)

Section 10ASection 115QSection 124Section 130(1)Section 139(5)Section 142(1)Section 143(2)Section 292BSection 391Section 77A

…3S Infratech Ltd. vs. DCIT ITA Nos. 6514 & 6515/Del/2016 x) Spice Entertainment Ltd. vs. CIT 280 ELT 43 (Del) xi) CIT vs. Spice Infotainment Ltd. Civil Appeal 285 of 2014, Judgment dated November 2, 2017 (SC) xii) CIT vs. Dimension Apparels (P) Ltd. (2014) 370 ITR 288 xiii) PCIT vs. Maruti Suzuki India Limited (2017) 397 ITR 681 (Del) xiv) PCIT vs. Maruti Suzuki India Limited (SLP(C) Diary No. 14106 of 2018) xv) CIT vs. Micra India (P.) Ltd. (2015) 231 Taxman 809 xvi) PCIT vs. Nokia Solutions and Networks India Pvt. Ltd. 402 ITR 21 (Del. HC) xvii) CIT vs. Micron Steel (P.) Ltd. (2015) 372 ITR 386 xix) BD…

Diversey India Hygiene Pvt Ltd.(Diversey India Pvt Ltd Merged With Sealed Air (India) Pvt Ltd and Later Sealed Air (India) Pvt Ltd'S Name Chamged to Diversey India Hygiene Pvt Ltd.), Mumbai vs. Asst CIT 11 (2)(1), Mumbai

In the result, the appeal is allowed

ITA 7292/MUM/2019[2015-16]Status: DisposedITAT Mumbai27 May 2020AY 2015-16
Section 142(1)Section 143(2)Section 143(3)

…of Emerald Company Ltd., ITAT Kolkatta Bench has also dealt with similar situation as we are confronted with. ITAT, Kolkatta Bench has also made reference to the above judgment of the Hon’ble Delhi High Court in the case of CIT Vs. Dimension Apparels P.Ltd., 370 ITR 288 (Del) as well as decision of Hon’ble Delhi High Court in the case of Spice Entertainment Ltd.. The ITAT has also made reference to the decision of Hon’ble Karnataka High Court in the case of CIT Vs. Intel Technology Ltd. P.Ltd., 380 ITR 272 (Kar.). The Tribunal has held that action under section 263 is a jurisdictional action against an assessee.…

Snowhill Agencies Pvt. Ltd (Merged With Gallops Motors P. Ltd), Ahmedabad vs. The Pr. CIT-2, Ahmedabad

In the result, appeal of the assessee is allowed

ITA 1775/AHD/2019[2012-13]Status: DisposedITAT Ahmedabad21 Jan 2020AY 2012-13

Bench: Shri Rajpal Yadav & Shri Waseem Ahmedआयकर अपील सं./ Ita No.1775/Ahd/2019 Asstt.Year : 2012-13 Snowhill Agencies P.Ltd. Pr.Cit, Kolkata-4 (Merged With Gallops Motors P.Ltd.) Vs Pr.Cit-2, Survey No.220P Ahmedabad) Nr.Amin Jcb Equipments S.G. Highway Sarkhej, Ahmedabad. Pan: Aaqcs 1535 F (Snowhill) Pan: Aaccg 2492 F)(Gallops)

For Appellant: Shri S.N. Soparkar, Sr.AdvocateFor Respondent: Shri O.P. Sharma, CIT-DR
Section 142(1)Section 143Section 143(2)Section 143(3)Section 263

…of Emerald Company Ltd., ITAT Kolkatta Bench has also dealt with similar situation as we are confronted with. ITAT, Kolkatta Bench has also made reference to the above judgment of the Hon’ble Delhi High Court in the case of CIT Vs. Dimension Apparels P.Ltd., 370 ITR 288 (Del) as well as decision of Hon’ble Delhi High Court in the case of Spice Entertainment Ltd.. The ITAT has also made reference to the decision of Hon’ble Karnataka High Court in the case of CIT Vs. Intel Technology Ltd. P.Ltd., 380 ITR 272 (Kar.). The Tribunal has held that action under section 263 is a jurisdictional action against an assessee.…

Ratna Priya Holding & Estate P.Ltd, Mumbai vs. DCIT 1(1), Mumbai

In the result, assessee’s appeal is allowed in the terms indicated above

ITA 3088/MUM/2017[2005-06]Status: DisposedITAT Mumbai31 Jul 2019AY 2005-06

Bench: Shri Saktijit Deyand Shri N.K. Pradhan

For Appellant: Shri D.G. PansariFor Respondent: Dr. K. Shivram
Section 271(1)(c)Section 292B

…held that the penalty order passed against a non– existent entity is a jurisdictional error, which cannot be cured under section 292B of the Act. Therefore, following the decision of the Hon’ble Delhi High Court in CIT v/s Dimension Apparels Pvt. Ltd., [2015] 370 ITR 288 (Del.), learned Commissioner (Appeals) ultimately held that the penalty order passed is not valid and accordingly allowed the additional ground raised by the assessee. The observations of learned Commissioner (Appeals) in this regard, for better appreciation, are reproduced below:– 4 Ratna Priya Holdings & Estate Pvt. Ltd. “7. The Appellant sta…

Pr. Commissioner of Income Tax vs. Maruti Suzuki India Limited

C.A. No.-005409-005409 - 2019Supreme Court25 Jul 2019

Bench: HON'BLE THE CHIEF JUSTICE

Section 142(1)Section 143(2)Section 260ASection 92C

…Apparels”); affirmed by this Hon'ble Court vide Civil Appeal No. 3125 of 2015; - CIT v Micron Steels P. Ltd. (“Micron Steels”)25; and -CIT v Micra India (P) Ltd. (“Micra India”)26. 24 [2015] 370 ITR 288 (Del) 25 [2015] 372 ITR 386 (Del.) (MAG.) 26 [2015] 231 Taxman 809 (Del.) 14 The aforesaid judgments of the Delhi High Court have been approved by this Court in Civil Appeal No.285 of 2014 (& other connected matters). Thus applying the doctrine of merger, the law laid down by the Delhi High Court has become a precedent under Article…