61 ITD 307 (Ahd) Satishbhai Jayantilal Shah v. ACIT

61 ITD 317Income Tax Appellate Tribunal1997#8507 most cited

What is 61 ITD 307 (Ahd) Satishbhai Jayantilal Shah v. ACIT authority for?

Revisional proceedings under Section 263 are not sustainable if the conditions for invoking the jurisdiction are not met, meaning there's no objective material to show the Assessing Officer's order was erroneous and prejudicial to the revenue.

13

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2017 to 2024.

Also referred to as

Satishbhai Jayantilal Shah vs. ACIT · 61 ITD 307 · revision u/s 263 · section 263(1) · inadequate enquiry · lack of enquiry · non application of mind · CIT vs. Gabriel India Ltd. · prejudicial to the interest of revenue

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 61 ITD 307 (Ahd) Satishbhai Jayantilal Shah v. ACIT

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)

…r) 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 above, it is found that the revisional proceedings, culminating in the impugned order are not sustainable in law, look at from any angle. Accordingly, the grievance of the assessee…

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)

…r) 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 above, it is found that the revisional proceedings, culminating in the impugned order are not sustainable in law, look at from any angle. Accordingly, the grievance of the assessee…

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)

…r) 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 above, it is found that the revisional proceedings, culminating in the impugned order are not sustainable in law, look at from any angle. Accordingly, the grievance of the assessee…

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

…ar) 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 satisfied. It is submitted that there must be positive material for the Commissioner to consider objectively and not subjectively that the order of the Assessing Officer was erroneou…

Dy CIT Circle-3, Thane vs. M/S Samarth Lifters Pvt Ltd., Thane

In the result, appeal of the assessee is Allowed

ITA 6719/MUM/2019[2012-13]Status: DisposedITAT Mumbai10 Jun 2021AY 2012-13

Bench: Shri C.N. Prasad & Shri S. Rifaur Rahman

For Appellant: Shri Subodh RatnaparkhiFor Respondent: Shri Sanjeev Kashyap

…IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI C.N. PRASAD, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER ITA no.6719/Mum./2019 (Assessment Year : 2012–13) Dy. Commissioner of Income Tax ……………. Appellant Circle–3, Thane v/s M/s. Samarth Lifters Pvt. Ltd. Opp. Anand Nagar Octroi Naka Naa Building, Next to Maa ……………. Respondent Niketan School, Easter Express Highway, Kopari, Thane (West) 400 601 PAN –+ AACCS6646K Assessee by : Shri Subodh Ratnaparkhi Revenue by : Shri Sanjeev Kashyap Date of Hearing – 08.04.2021 Date of Order – 10.06.2021 O R D E R PER S. RIFAUR RAHMAN, A.M.…

DCIT Cir 3, Thane vs. Samarth Lifeters Pvt .Ltd, Thane

In the result, appeal of the assessee is Allowed

ITA 6233/MUM/2018[2015-16]Status: DisposedITAT Mumbai04 Dec 2019AY 2015-16

Bench: Shri Rajesh Kumar, Hon. & Shri Amarjit Singh, Hon.Dcit, Circle-3, Thane, Vs. M/S. Samarth Lifters Pvt. Ltd., Room No. 2, 6Th Floor, B-Wing, Nayan Building, Next B-Wing, Wagle Industrial To Sri Maa Balniketan School, Estate, Road No.16Z, Eastern Express Highway, Thane (W) Kopri, Than (E).

For Appellant: Shri Subodh Ratnaparkhi, CAFor Respondent: Shri V. Vinod Kumar – Sr. DR
Section 2(28)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “G” MUMBAI BEFORE SHRI RAJESH KUMAR, HON. ACCOUNTANT MEMBER & SHRI AMARJIT SINGH, HON. JUDICIAL MEMBER DCIT, Circle-3, Thane, Vs. M/s. Samarth Lifters Pvt. Ltd., Room No. 2, 6th Floor, B-Wing, Nayan Building, Next B-Wing, Wagle Industrial to Sri Maa Balniketan School, Estate, Road No.16Z, Eastern Express Highway, Thane (W) Kopri, Than (E). PAN No. AACCS 6646 K (Appellant) (Respondent) Assessee by : Shri Subodh Ratnaparkhi, CA. Department By : Shri V. Vinod Kumar – Sr. DR Date of hearing : 04/12/2019. Date of pronouncement : 04/12/2019. O R D E R PER RAJES…

DCIT Cir 3, Thane vs. Samarth Lifeters Pvt .Ltd, Thane

In the result, appeal of the assessee is Allowed

ITA 5738/MUM/2018[2013-14]Status: DisposedITAT Mumbai03 Dec 2019AY 2013-14

Bench: Shri Rajesh Kumar, Hon. & Shri Amarjit Singh, Hon.Dcit, Circle-3, Thane, Vs. M/S. Samarth Lifters Pvt. Ltd., Room No. 2, 6Th Floor, B-Wing, Nayan Building, Next B-Wing, Wagle Industrial To Sri Maa Balniketan School, Estate, Road No.16Z, Eastern Express Highway, Thane (W) Kopri, Than (E).

For Appellant: Shri Subodh Ratnaparkhi, CAFor Respondent: Shri V. Vinod Kumar – Sr. DR
Section 2(28)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “G” MUMBAI BEFORE SHRI RAJESH KUMAR, HON. ACCOUNTANT MEMBER & SHRI AMARJIT SINGH, HON. JUDICIAL MEMBER DCIT, Circle-3, Thane, Vs. M/s. Samarth Lifters Pvt. Ltd., Room No. 2, 6th Floor, B-Wing, Nayan Building, Next B-Wing, Wagle Industrial to Sri Maa Balniketan School, Estate, Road No.16Z, Eastern Express Highway, Thane (W) Kopri, Than (E). PAN No. AACCS 6646 K (Appellant) (Respondent) Assessee by : Shri Subodh Ratnaparkhi, CA. Department By : Shri V. Vinod Kumar – Sr. DR Date of hearing : 02/12/2019. Date of pronouncement : 03/12/2019. O R D E R PER RAJES…

Acc Ltd, Mumbai vs. CIT(Ltu), Mumbai

In the result, appeals are partly allowed for statistical purposes

ITA 977/MUM/2019[2013-14]Status: DisposedITAT Mumbai28 Nov 2019AY 2013-14

Bench: Shri Saktijit Dey & Shri Manoj Kumar Aggarwal

For Appellant: Shri Yogesh Thar a/wFor Respondent: Shri Anadi Varma
Section 143(3)Section 144C(1)Section 144C(3)Section 263

…which date the original revision order was getting barred by limitation, the corrigendum issued on 24th April 2019, is barred by limitation, hence, has to be quashed. For such proposition, he relied upon the following decision:– i) Sanco Trans Ltd. v/s ACIT, 61 ITD 317 (Mad.); and ii) Vijay Television Pvt. Ltd. v/s DRP, 369 ITR 113 (Mad.). 9 ACC Limited 10. Without prejudice, the leaned Counsel for the assessee submitted, after the appeals filed by the assessee were heard by the higher appellate forum and pending for decision, learned Commissioner could not have passed the corrigendum violating the norms of ju…

T.K.Hassan, Chennai vs. ITO Corporate Ward 4(1), Chennai

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 1488/CHNY/2019[2013-14]Status: DisposedITAT Chennai05 Nov 2019AY 2013-14

Bench: Shri N.R.S. Ganesan & Shri S. Jayaraman

For Appellant: Shri D. Anand, AdvocateFor Respondent: Shri A. Sundararajan, Addl. CIT
Section 40A(3)

…आयकर अपील"य अ"धकरण, ‘बी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी एस. जयरामन, लेखा सद"य केसम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.1488/Chny/2019 "नधा"रण वष" /Assessment Year : 2013-14 Shri T.K. Hassan, The Income Tax Officer, No.18/3A, Menambedu Road, v. Corporate Ward 4(1), Padi, Mannurpet, Chennai - 600 034. Chennai - 600 050. PAN : AALPH 1433 M (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से / Appellant by : Shri D. Anand, Advocate Shri Shrreyans, Advocate "…

DCIT Cir 3, Thane vs. Samarth Lifeters P.Ltd, Thane

In the result, the appeal is dismissed

ITA 2186/MUM/2018[2014-15]Status: DisposedITAT Mumbai31 Jul 2019AY 2014-15

Bench: Shri Saktijit Dey () & Shri N.K. Pradhan () Assessment Year: 2014-15 Dy. Commissioner Of M/S Samarth Lifters Pvt. Ltd., B- Income Tax, Circle-3, Wing, Nayan Building, Next To Sri Vs. Thane, Room No. 02, 6Th Maabalniketan, School, Eastern Floor, Aashar It Park, B- Express Highway, Kopri Thane Wing, Wagle Industrial (E)-400603. Estate, Road No. 16Z, Thane (W)-400604. Pan No. Aaccs6646K Appellant Respondent

For Appellant: Mr. Subodh Ratnaparkhi, ARFor Respondent: Mr. Chaudhary Arun Kumar Singh, DR
Section 143(3)Section 32

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G” MUMBAI BEFORE SHRI SAKTIJIT DEY (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2014-15 Dy. Commissioner of M/s Samarth Lifters Pvt. Ltd., B- Income Tax, Circle-3, Wing, Nayan Building, Next to Sri Vs. Thane, Room No. 02, 6th MaaBalniketan, School, Eastern floor, Aashar IT Park, B- Express Highway, Kopri Thane Wing, Wagle Industrial (E)-400603. Estate, Road No. 16Z, Thane (W)-400604. PAN No. AACCS6646K Appellant Respondent Revenue by : Mr. Chaudhary Arun Kumar Singh, DR Assessee by : Mr. Subodh Ratnaparkhi, AR Date of Hearing : 2…

The J.K. Trust Bombay, Mumbai vs. CIT (E), Mumbai

The appeal of the assessee is allowed

ITA 3769/MUM/2017[2012-13]Status: DisposedITAT Mumbai25 Jul 2018AY 2012-13

Bench: Shri Joginder Singh & Shri N.K. Pradhanassessment Year: 2012-13 M/S The J. K. Trust Cit (Exemption) Bombay, R. No.617, 6Th Floor, बनाम/ New Hind House, Piramal Chambers, Vs. Narottam Morrjee Marg, Lalbaug, Ballard Estate, Mumbai-400012 Mumbai-400001

Section 11Section 263

…e impugned order of the Learned CIT cannot be sustained in view of the judgment of the Hon’ble Andhra Pradesh High Court in the case of CIT v. G.K. Kabra [1995] 211 ITR 336, and the decision of the Tribunal in the case of Sanco Trans Ltd. v. Asstt. CIT [1997] 61 ITD 317 (Mad.). 28 M/s J.K. Trust Bombay 4. Proceeding further, it was submitted that all the details relating to the purchase transactions from sister concerns were supplied to the Assessing Officer. He drew our attention to the audit report to point out that all necessary details falling under section 40A(2)(b) were supplied as per Annexure-J to the a…

Maharashtra Airport Development, Mumbai vs. Pr CIT 3, Mumbai

The appeal of the assessee is allowed

ITA 3741/MUM/2016[2011-12]Status: DisposedITAT Mumbai18 Jul 2018AY 2011-12

Bench: Shri Joginder Singh & Shri Rajesh Kumarassessment Year: 2011-12 M/S Maharashtra Airport Pr. Cit-3, Development Company 612, 6Th Floor, बनाम/ Ltd. Aayakar Bhavan, Vs. 8Th Floor, World Trade M. K. Road, Centre, Tower No.1, Mumbai-400020 Cuffe Parade, Mumbai-400005 ("नधा"रती /Assessee) (राज"व /Revenue) Pan. No. Aadcm9623M

Section 148Section 154Section 263Section 80I

…e impugned order of the Learned CIT cannot be sustained in view of the judgment of the Hon’ble Andhra Pradesh High Court in the case of CIT v. G.K. Kabra [1995] 211 ITR 336, and the decision of the Tribunal in the case of Sanco Trans Ltd. v. Asstt. CIT [1997] 61 ITD 317 (Mad.). 4. Proceeding further, it was submitted that all the details relating to the purchase transactions from sister concerns were supplied to the Assessing Officer. He drew our attention to the audit report to point out that all necessary details falling under section 40A(2)(b) were supplied as per Annexure-J to the audit report appearing at P…

Samarth Lifters P.Ltd, Thane vs. Addl CIT RG 3, Thane

In the result, appeal of the assessee is Allowed

ITA 1781/MUM/2015[2011-12]Status: DisposedITAT Mumbai08 Dec 2017AY 2011-12

Bench: Shri R.C.Sharma, Am & Shri Ram Lal Negi, Jm आमकय अऩीर सं./Ita No.1781/Mum/2015 (नििाारण वषा / Assessment Year :2011-12) Samarth Lifters Pvt. Ltd. Vs. Addl. Cit, Range-3, Thane 6Th Floor, Ashar I.T.Park, Opp. Anand Nagar, Octroi Naka, Road No.16Z, Nayan Building, Wagale Ind. Estate, Next To Maa Niketan Thane (W) School, Pin - 400604 Easter Express Highway Kopri, Thane (W), Pin – 400 603 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaccs6646K (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. ननधाारयती की ओय से /Assessee By : Shri Subodh Ratna Parakhi याजस्व की ओय से /Revenue By : Shri V. Justin सुनवाई की तायीख / Date Of Hearing : 07.11.2017 घोषणा की तायीख/Date Of Pronouncement 08.12.2017 आदेश / O R D E R Per R.C.Sharma (A.M): This Is An Appeal Filed By The Assessee Against The Order Of Cit(A)- 2 Mumbai, Dated 16.01.2015, For The Assessment Year 2011-12, In The Matter Of Order Passed U/S.143(3) Of The I.T. Act. 2. The Only Grievance Of Assessee Relates To Disallowance Of Depreciation On Crawler Cranes & Dozers @ 30%. 3. Rival Contentions Have Been Heard & Record Perused.

For Appellant: Shri Subodh Ratna ParakhiFor Respondent: Shri V. Justin
Section 143(3)Section 2(28)

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठठ ‘ई’, म ुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL “E”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI RAM LAL NEGI, JM आमकय अऩीर सं./ITA No.1781/Mum/2015 (नििाारण वषा / Assessment Year :2011-12) Samarth Lifters Pvt. Ltd. Vs. Addl. CIT, Range-3, Thane 6th Floor, Ashar I.T.Park, Opp. Anand Nagar, Octroi Naka, Road No.16Z, Nayan Building, Wagale Ind. Estate, Next to Maa Niketan Thane (W) School, Pin - 400604 Easter Express Highway Kopri, Thane (W), Pin – 400 603 स्थामी रेखा सं./ जीआइआय सं./ PAN/GIR No. : AACCS6646K (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. ननधाारयती की ओय…

61 ITD 307 (Ahd) Satishbhai Jayantilal Shah v. ACIT (61 ITD 317) — Cited in 13 Judgments | BharatTax