38 ITR 836 10. CIT vs. Sashi Theatre Pvt. Ltd. 248 ITR 126 11. CIT v. Nirma Chemicals Works (P.) Ltd.

374 ITR 503High Court2015#15795 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2021.

Judgments citing 38 ITR 836 10. CIT vs. Sashi Theatre Pvt. Ltd. 248 ITR 126 11. CIT v. Nirma Chemicals Works (P.) Ltd.

AMBE TRADECORP PVT. LTD.,AHMEDABAD vs. THE PR. CIT (CENTRAL), AHMEDABAD

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

ITA 53/AHD/2021[2010-11]Status: DisposedITAT Ahmedabad21 Sept 2021AY 2010-11

Bench: Shri Waseem Ahmed & Ms Madhumita Royआयकर अपील सं./Ita No.53/Ahd/2021 िनधा"रण वष"/Asstt. Year: 2010-2011 Ambe Tradecorp Private Limited, The P.C.I.T.(Central) Iscon House, Vs. Ahmedabad. B/H. Rembrandt Building, C.G. Road, Ahmedabad.

For Appellant: Smt Nupur Shah, A.RFor Respondent: Shri Mohd. Usman, CIT.D.R

Section 143(3)Section 147Section 68

…आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’ D’’ BENCH, AHMEDABAD (CONDUCTED THROUGH VIRTUAL COURT AT AHMEDABAD) BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER And Ms MADHUMITA ROY, JUDICIAL MEMBER आयकर अपील सं./ITA No.53/AHD/2021 िनधा"रण वष"/Asstt. Year: 2010-2011 Ambe Tradecorp Private Limited, The P.C.I.T.(Central) Iscon House, Vs. Ahmedabad. B/h. Rembrandt Building, C.G. Road, Ahmedabad. PAN: AABCJ8599F (Applicant) (Respondent) Assessee by : Smt Nupur Shah, A.R Revenue by : Shri Mohd. Usman, CIT.D.R सुनवाई क" तारीख/Date of Hearing : 18/08/2021 घोषणा क" तारीख /Date of Pronounce…

SHIVA DISTILLERIES PRIVATELIMITED,COIMBATORE vs. DCIT CORPORATE CIRCLE 2, COIMBATORE

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

ITA 1788/CHNY/2018[2013-14]Status: DisposedITAT Chennai28 Dec 2020AY 2013-14

Bench: Shri Mahavir Singhand Shri G. Manjunathaआयकर अपील सं./Ita No.: 1788/Chny/2018 िनधा"रण वष" / Assessment Year: 2013-14 M/S Shiva Distilleries Pvt. The Acit, Ltd., V. Corporate Circle – 2, No.1212, Trichy Road, Income Tax Office, Coimbatore – 641 018. 63, Race Course Road, Coimbatore – 641 018. Pan: Aaccs7199B (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri R. Vijayaraghavan, Advocate ""यथ" क" ओर से/Respondent By : Shri Abani Kantha Nayak,Cit सुनवाई क" तार"ख/Date Of Hearing : 11.11.2020 घोषणा क" तार"ख/Date Of Pronouncement : 28.12.2020

For Appellant: Shri R. Vijayaraghavan, AdvocateFor Respondent: Shri Abani Kantha Nayak,CIT

Section 115JSection 143(3)Section 144Section 14ASection 263

…with the order of the Assessing Officer and consequently the administrative commissioner cannot invoke the provisions of section 263 and this has been the view expressed by the High Court of Bombay in the case of CIT vs K. sera Sera Productions Limited (2015) 374 ITR 503 (Bombay). e. Reliance has also been placed on the following judicial pronouncements: I. Commissioner of Income Tax vs Farida Prime Tannery (259 ITR 342), where it has been held that the issues on which the appellate authority had already deliberated, the matter could not be reopened by way of revision. 3 I.T.A. No.1788/CHNY/2018 II. The same vi…

ACC LTD,MUMBAI vs. CIT(LTU), MUMBAI

In the result, appeal of the assessee is allowed

ITA 3576/MUM/2019[2013-14]Status: DisposedITAT Mumbai08 Jul 2020AY 2013-14

Bench: Shri Pawan Singh & Shri Rajesh Kumar(Virtual Hearing In Virtual Court No. Ii)

Section 115JSection 143(3)Section 144C(3)Section 234DSection 263

…ndustries Ltd. vs. CIT dated 21.08.2019  Panyam Cements & Minerals Industry Ltd. vs. Addl. CIT (ITA No. 706/Hyd/2013 dated 25.03.2015.  Paharpur Cooling Towers Ltd. vs. PCIT (ITA No. 1096/Kol/2017) dated 11.12.2019.  CIT vs. K. Sera. Sera Productions Ltd. [374 ITR 503 (Bom)]  Amazia Developers Pvt. Ltd. vs. DCIT (ITA No. 2499/Mum/2017 dated 08.05.2019.  Bibhuti B. Dasgupta (HUF) vs. CIT (ITA No. 5129/Mum/2012 dated 05.02.2018. 7. On the other hand, the ld. DR for the revenue supported the order of ld. CIT. The ld. DR for the revenue submits that no order has been passed by the ld CIT(A) on the issue, which i…

AMAZIA DEVELOPERS P.LTD,MUMBAI vs. CIT-1, MUMBAI

In the result, appeal of assessee is allowed

ITA 2499/MUM/2017[2012-13]Status: DisposedITAT Mumbai08 May 2019AY 2012-13

For Appellant: Shri Vijay Mehta with Anuj Kushandwala –CA’s (AR)For Respondent: Shri R.P. Meena CIT-DR

Section 143Section 143(3)Section 22Section 253Section 254(1)Section 263

…tted that in order of ld. Pr. Commissioner is liable to quashed and set aside only on the doctrine of merger alone. The learned AR for the assessee in support of his of the submission relied upon the following decision: (i) CIT Vs K.S Sera Productions Ltd. ( 374 ITR 503 Bom) (ii) CIT Vs Nirma Chemicals Works P Ltd [309 ITR 67 (Guj)] (iii) Sonal Garments Vs JCIT ( 95 ITD 363 Mum) (iv) Marico Industries Vs ACIT (313 ITR(AT) 259 (Mum) 5. In second alternative submission the learned AR of the assessee submits the lease rental income earned by the assessee has been assessed as ‘income from other sources’ by the asse…

M/S AB (WINES) STORES,KOLKATA vs. PCIT, KOLKATA-14, KOLKATA

In the result, the appeal of the assessee is allowed

ITA 901/KOL/2016[2011-2012]Status: DisposedITAT Kolkata07 Jul 2017AY 2011-2012

Bench: Hon’Ble Sri A.T.Varkey, Jm & Shri M.Balaganesh, Am ] I.T.A No.901/Kol/2016 Assessment Year : 2011-12 M/S. Ab (Wines) Stores -Vs.- Pr. C.I.T., Kolkata-14 Kolkata Kolkata [Pan : Aajfa 6312 L] (Respondent) (Appellant) For The Appellant : Shri S.K.Tulsiyan, Advocate For The Respondent : Shri R.S.Biswas, Cit Date Of Hearing : 15.06.2017. Date Of Pronouncement : 07.07.2017 Order

For Appellant: Shri S.K.Tulsiyan, AdvocateFor Respondent: Shri R.S.Biswas, CIT

Section 133(6)Section 143(3)Section 263Section 40A(3)

…R 319 (Cal) b) CIT vs Vippy Solvex Products (P) Ltd reported in 228 ITR 587 (MP) c) CIT vs Sashi Theatre Pvt Ltd reported in 248 ITR 126 (Guj) d) CIT vs Ram Kishore Raj Kishore reported in 135 Taxman 511 (All) e) CIT vs K Sera Sera Productions Ltd reported in 374 ITR 503 (Bom) f) CIT vs Palghad Shadi Mahal Trust reported in 212 ITR 287 (Ker) g) CIT vs Saraff Bandhu P Ltd reported in 216 ITR 833 (Bom) 14 15 M/s. AB (Wines) Stores A.Yr.2011-12 10.2. We hold that the ld CITA having conferred with the co-terminus powers with that of the ld AO has got every right to even enhance the assessment if circumstances so wa…

BSES RAJDHANI POWER LTD.,,NEW DELHI vs. PR.CIT, NEW DELHI

In the result, impugned order dated 31

ITA 2193/DEL/2016[2010-11]Status: DisposedITAT Delhi16 Dec 2016AY 2010-11

Bench: Shri C.M. Garg & Shri Anadi N Mishra

For Appellant: Shri Ajay Vohra, Sr. AdvocateFor Respondent: Shri Ramesh Chander, CIT DR

Section 143(3)Section 194Section 263

…using Projects Ltd. 343 ITR 329 8. CIT vs. Nirav Modi 71 taxmann.com 272 9. Oil India Ltd. vs. CIT 138 ITR 836 10. CIT vs. Sashi Theatre Pvt. Ltd. 248 ITR 126 11. CIT vs. Nirma Chemicals Works (P.) Ltd. 182 Taxman 183 12. CIT vs. K. Sera Sera Productions Ltd. 374 ITR 503 13. CIT vs. Salonah Tea Co. Ltd. 62 taxman 51 14. Mrs. Sujata Grover vs. DCIT 74 TTJ 347 7 FIT For PUBLICATION (AM) (JM) 15. Sonal Garments vs. JCIT 95 ITD 363 16. Marico Industries Ltd. vs. ACIT 27 SOT 73 17. DIT vs. Jyoti Foundation ; 357 ITR 388 18. CIT vs. Leisure Wear Exports Ltd. 341 ITR 166 19. CIT vs. Hindustan Marketing and Advertising…