263: 1. P.K. Fabrics v. ACIT.(ITAT, Asr)

246 ITR 1Income Tax Appellate Tribunal1998#16348 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2015 to 2021.

Also reported as

67 ITD 326

Judgments citing 263: 1. P.K. Fabrics v. ACIT.(ITAT, Asr)

M/S VENKATESH TECHNOKRAFT PVT. LTD.,LUDHIANA vs. ITO, W-1(5), LUDHIANA

ITA 1464/CHANDI/2018[2014-15]Status: DisposedITAT Chandigarh19 Apr 2021AY 2014-15

Bench: Him Which Is Arbitrary & Unjustified. 3. That The Assessment Order Having Been Passed By The Assessing Officer After Due Application Of Mind & Taking Into Consideration The Various Replies, Material On Record & Books Of Account, The Action Resorted To By The Commissioner Of Income Tax Is Unwarranted & Uncalled For.

For Appellant: Shri Tejmohan Singh, AdvocateFor Respondent: Shri Sandip Dahiya, CIT
Section 143(1)Section 263

…hers Ltd. Vs. Dy. CIT (1998) 66 ITD 203 (Pune-Trib) • Gee Vee Enterprises Vs. Addl. CIT & Ors. (1975) 99 ITR 375 (Del) • CIT Vs. Pushpa Devi (1987) 164 ITR 639 (Pat) • Lajja Wati Singhal, Smt. Vs CIT (1997) 226 ITR 527(All) • P.K. Fabrics Vs. Asstt. CIT(1998) 67 ITD 326 (Asr-Trib) • V. Narayanan Vs. Dy. CIT (2004) 88 ITD 43 (Chennai Trib) • Ambika Agro Suppliers Vs. ITO(2005) 95 ITD 326(Pune Trib) 4.9 Ld. CIT(A) held that the A.O. completed the assessment without making proper enquiry and that not only the A.O. had not made proper enquiry and had not verified the correctness and genuineness of the assessee’s expl…

M/S THE BRAITHWAITE BURN & JESSOP CONSTRACTION COMPANY LTD.,KOLKATA vs. D.C.I.T CIR - I,KOLKATA., KOLKATA

In the result, the appeal of the assessee is dismissed

ITA 282/KOL/2013[2000-01]Status: DisposedITAT Kolkata19 Feb 2020AY 2000-01

Bench: Shri J. Sudhakar Reddy & Shri Aby T. Varkey]

Section 115JSection 17(1)Section 250

…ended. 6. The ld. DR relies on the language of Clause (vii) to Explanation to Section 115JA of the Act. He submits that the Tribunal cannot supply casus ominous to the language of the Act and for this proposition he relied on the following decisions relied in 246 ITR 1 SC. 3 I.T.A. No. 282/Kol/2013 Assessment Year: 2000-01 M/s. The Braithwaite Burn & Jessop Construction Company Ltd. 7. We have heard rival contentions. On careful consideration of the facts and circumstances of the case, perusal of the papers on record, orders of the authorities below as well as case law cited, we hold as follows. 8. Clause (vii)…

ASST CIT 16(2), MUMBAI vs. JANAK DILIP DWARKADAS, MUMBAI

In the result, appeal of the revenue is dismissed

ITA 6575/MUM/2017[2014-15]Status: DisposedITAT Mumbai17 Jul 2019AY 2014-15

Bench: Shri Pawan Singh () & Shri G Manjunatha () Acit-16(2), Mumbai Vs Shri Janak Dilip Dwarkadas 3Rd Floor, Mulla House 51, M.G. Road, Fort, Mumbai-400 001 Pan : Aaepd8303R Appellant Respondednt

Section 143(3)Section 14ASection 154Section 23(1)Section 24

…on the assessment order and particularly he relied on the concession given by assessee that ratable value of Pune Bunglow be taken as f 5,46,000/-. We find that the Tribunal following the decision of Hon'ble Bombay High Court in the case of MV Sonawala Vs.CIT 246 ITR 1 77 (Bom.) directed the AO to compute the income of the assessee from house property taking the ALV on the basis of municipal ratable value. We find that the Tribunal has decided the issue and taking consistent view and respectfully following the same, we direct the Assessing Officer accordingly. This issue of Revenue's appeal is dismissed.” Under t…

SARAH FAISAL HAWA,MUMBAI vs. DCIT 17(3), MUMBAI

In the result, all appeals of the assessee are allowed

ITA 4752/MUM/2013[2009-10]Status: DisposedITAT Mumbai30 Dec 2015AY 2009-10

Bench: Shri Rajendra (Am) & Shri Sandeep Gosain (Jm) "ी राजे"", लेखा सद"य, एवं "ी संदीप गोसा", "या"यक सद"य, के सम" । {Appeals Against Order U/S. 271(1)(C)} आयकर अपील सं.I.T.A. No. 4749/Mum/2013 "नधा"रण वष"(Assessment Year 2005-06)

Section 120Section 2Section 271(1)(c)Section 271BSection 44A

…)." b) In the following judicial pronouncements it was held that when proceedings Initiated u/s 147 were dropped the CIT could invoke revision u/s 263: 1. P.K. Fabrics Vs. ACIT.(ITAT, Asr) 67 ITD 326 11 Smt. Sarah Faisal Hawa 2. Exports India Vs. CIT (Del) 246 ITR 1 3. New Jagat Textile Mills P. Ltd. Vs CIT (Guj) 282 ITR 399 c) In the following judicial pronouncements it was further held that CIT was justified In Invoking provisions of section 263 even on debatable issues: 1. JehanNuma Palace Hotel (P) Ltd. Vs. CIT (I7217; Indore) 70 ITD 552 2. D & H Secheron Electordes Ltd. Vs. DCIT (I7217; Inc/ore) 70 ITD 2…

SARAH FAISAL HAWA,MUMBAI vs. DCIT 17(3), MUMBAI

In the result, all appeals of the assessee are allowed

ITA 4751/MUM/2013[2008-09]Status: DisposedITAT Mumbai30 Dec 2015AY 2008-09

Bench: Shri Rajendra (Am) & Shri Sandeep Gosain (Jm) "ी राजे"", लेखा सद"य, एवं "ी संदीप गोसा", "या"यक सद"य, के सम" । {Appeals Against Order U/S. 271(1)(C)} आयकर अपील सं.I.T.A. No. 4749/Mum/2013 "नधा"रण वष"(Assessment Year 2005-06)

Section 120Section 2Section 271(1)(c)Section 271BSection 44A

…)." b) In the following judicial pronouncements it was held that when proceedings Initiated u/s 147 were dropped the CIT could invoke revision u/s 263: 1. P.K. Fabrics Vs. ACIT.(ITAT, Asr) 67 ITD 326 11 Smt. Sarah Faisal Hawa 2. Exports India Vs. CIT (Del) 246 ITR 1 3. New Jagat Textile Mills P. Ltd. Vs CIT (Guj) 282 ITR 399 c) In the following judicial pronouncements it was further held that CIT was justified In Invoking provisions of section 263 even on debatable issues: 1. JehanNuma Palace Hotel (P) Ltd. Vs. CIT (I7217; Indore) 70 ITD 552 2. D & H Secheron Electordes Ltd. Vs. DCIT (I7217; Inc/ore) 70 ITD 2…

SARAH FAISAL HAWA,MUMBAI vs. DCIT 17(3), MUMBAI

In the result, all appeals of the assessee are allowed

ITA 4749/MUM/2013[2005-06]Status: DisposedITAT Mumbai30 Dec 2015AY 2005-06

Bench: Shri Rajendra (Am) & Shri Sandeep Gosain (Jm) "ी राजे"", लेखा सद"य, एवं "ी संदीप गोसा", "या"यक सद"य, के सम" । {Appeals Against Order U/S. 271(1)(C)} आयकर अपील सं.I.T.A. No. 4749/Mum/2013 "नधा"रण वष"(Assessment Year 2005-06)

Section 120Section 2Section 271(1)(c)Section 271BSection 44A

…)." b) In the following judicial pronouncements it was held that when proceedings Initiated u/s 147 were dropped the CIT could invoke revision u/s 263: 1. P.K. Fabrics Vs. ACIT.(ITAT, Asr) 67 ITD 326 11 Smt. Sarah Faisal Hawa 2. Exports India Vs. CIT (Del) 246 ITR 1 3. New Jagat Textile Mills P. Ltd. Vs CIT (Guj) 282 ITR 399 c) In the following judicial pronouncements it was further held that CIT was justified In Invoking provisions of section 263 even on debatable issues: 1. JehanNuma Palace Hotel (P) Ltd. Vs. CIT (I7217; Indore) 70 ITD 552 2. D & H Secheron Electordes Ltd. Vs. DCIT (I7217; Inc/ore) 70 ITD 2…

263: 1. P.K. Fabrics v. ACIT.(ITAT, Asr) (246 ITR 1) — Cited in 6 Judgments | BharatTax