What is ACIT v. Saurashtra Kutch Stock Exchange Ltd. authority for?

Non-consideration of a decision by a jurisdictional High Court or the Supreme Court constitutes a mistake apparent from the record. However, non-consideration of a non-jurisdictional High Court decision does not typically amount to such a mistake.

How many judgments cite ACIT v. Saurashtra Kutch Stock Exchange Ltd.?

470 judgments on BharatTax cite ACIT v. Saurashtra Kutch Stock Exchange Ltd. (305 ITR 227), spanning 2008 to 2026.

Which sections of the Income Tax Act does ACIT v. Saurashtra Kutch Stock Exchange Ltd. come up under?

It is most often cited in judgments turning on Section 143(3), Section 154, Section 250, Section 147, Section 143(1), Section 263.

ACIT v. Saurashtra Kutch Stock Exchange Ltd. (305 ITR 227)

M/S Pramod Telecom Pvt.Ltd., Lucknow vs. DCIT/ACIT-3, Lucknow

In the result, in ITA. No

ITA 242/LKW/2022[2018-19]Status: DisposedITAT Lucknow19 Aug 2025AY 2018-19

Bench: SH. KUL BHARAT, VICE PRESIDENT AND SH. NIKHIL CHOUDHARY (Accountant Member)

For Appellant: Sh. Rakesh Garg, AdvocateFor Respondent: Sh. Deepak Yadav, DR

Section 143(1)Section 143(1)(a)Section 143(3)Section 154Section 250Section 36(1)(va)Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW ‘B’ BENCH, LUCKNOW BEFORE SH. KUL BHARAT, VICE PRESIDENT AND SH. NIKHIL CHOUDHARY, ACCOUNTANT MEMBER ITA Nos.242 & 243/LKW/2022 A.Ys. 2018-19 & 2020-21 M/s Pramod Telecom Pvt. Ltd., 5, vs. The DCIT/ACIT-3, Ashok Marg, Gautam Budh Marg, Lucknow-New Lucknow-226018 PAN:AACCP3266E (Appellant) (Respondent) Assessee by: Sh. Rakesh Garg, Advocate Revenue by: Sh. Deepak Yadav, DR Date of hearing: 05.06.2025 Date of pronouncement: 19.08.2025 O R D E R PER NIKHIL CHOUDHARY, A.M.: These two appeals have been filed by the assessee against the separate orders of the ld. CIT(A)…

Infosys Limited, Bangalore vs. Deputy Commissioner of Income Tax, Circle-3(1)(1), Bangalore

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

ITA 1530/BANG/2024[2013-14]Status: DisposedITAT Bangalore06 Aug 2025AY 2013-14

Bench: Shri Waseem Ahmed & Shri Keshav Dubeyassessment Year : 2013-14

For Appellant: Sri Padam Chand Khincha – CAFor Respondent: Smt Srinandini Das – CIT - DR

Section 10ASection 143(3)Section 250Section 254Section 80A(5)

…ITA No.1530/Bang/2024 Infosys Limited IN THE INCOME TAX APPELLATE TRIBUNAL “A’’ BENCH: BANGALORE BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER Assessment Year : 2013-14 Infosys Limited Dy. Commissioner of Income Tax Plot 44, Konappana Agrahara Circle – 3(1)(1) Hosur Road, Konappana BMTC Building, 80 Feet Road Bangalore – 560100 Vs. Koramangala, Bangalore – 560095 Karnataka Karnataka PAN: AAACI4798L APPELLANT RESPONDENT Assessee by : Sri Padam Chand Khincha – CA Department by : Smt Srinandini Das – CIT - DR Date of Hearing : 09.05.2025 Date of Pronouncement : 06.08.2025 O…

Shri Jivico Karmachari Co-Operative Credit Society Limited, Rajkot, Gujarat vs. Income Tax Officer, Ward 2(1)(1), Rajkot, Gujarat

In the result, appeal filed by the assessee is allowed

ITA 48/RJT/2025[2017-18]Status: DisposedITAT Rajkot21 Jul 2025AY 2017-18

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinhaआयकर अपील सं./Ita Nos.48/Rjt/2025 ("नधा"रण वष" /Assessment Year: (2017-18) Shri Jivico Karmachari Co- Income Tax Officer, Operative Credit Society Ltd. Ward-2(1)(1), Rajkot, Aayakar Vs. Bhawan, Race Course Ring Road, Jivan Prakash, Mahila College Rajkot-360 001 Chowk, Tagore Marg, Rajkot-360 001 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaoas 6270 K (अपीलाथ" /Appellant) (""यथ" /Respondent) "नधा"रती क" ओर से /Assessee By : Shri Krutarth Desai, Ar राज"व क" ओर से /Revenue By :Shri Abhimanyu Singh Yadav, Sr-Dr सुनवाई क" तार"ख/ Date Of Hearing : 03/07/2025 घोषणा क" तार"ख/Date Of Pronouncement : 21/07/2025 आदेश / O R D E R Per Dr. A.L. Saini, A.M:

For Appellant: Shri Krutarth Desai, ARFor Respondent: Shri Abhimanyu Singh Yadav, Sr-DR

Section 142(1)Section 143(3)Section 250Section 56Section 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH, RAJKOT BEFORE DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER AND SHRI DINESH MOHAN SINHA, JUDICIAL MEMBER आयकर अपील सं./ITA Nos.48/RJT/2025 ("नधा"रण वष" /Assessment Year: (2017-18) Shri Jivico Karmachari Co- Income Tax Officer, Operative Credit Society Ltd. Ward-2(1)(1), Rajkot, Aayakar Vs. Bhawan, Race Course Ring Road, Jivan Prakash, Mahila College Rajkot-360 001 Chowk, Tagore Marg, Rajkot-360 001 "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAOAS 6270 K (अपीलाथ" /Appellant) (""यथ" /Respondent) "नधा"रती क" ओर से /Assessee by : Shri Krutarth Desai, AR राज"व क" ओर से /Revenue b…

ACIT-6(1)(1), Mumbi, Mumbai vs. Alok Industries Ltd., Mumbai

ITA 727/MUM/2025[2008-09]Status: DisposedITAT Mumbai30 May 2025AY 2008-09

Bench: Shri Om Prakash Kant, Am & Ms. Kavitha Rajagopal, Jm

Section 115JSection 143(3)Section 250

…the Hon'ble Jurisdictional High Court has held this issued against the assessee and not following the jurisdictional High Court decision would be contrary to the view taken by the Hon'ble Apex Court in the case of ACIT vs Saurashtra Kutch Stock Exchange Ltd., 305 ITR 227 (SC), where non-consideration of jurisdictional High Court decision would amount to mistake apparent on record. The ld. DR also relied on the Special Bench decision in the case of the Rain Commodities Ltd. (Supra), where it has held that the exempt capital gain should be included while computing book profit u/s.115JB of the Act. The ld. DR relied…

ACIT-6(1)(1), Mumbai vs. Alok Industries Ltd., Mumbai

In the result, the appeal filed by the revenue is dismissed

ITA 726/MUM/2025[2006-07]Status: DisposedITAT Mumbai30 May 2025AY 2006-07

Bench: Shri Om Prakash Kant, Am & Ms. Kavitha Rajagopal, Jm

Section 115JSection 143(3)Section 250

…the Hon'ble Jurisdictional High Court has held this issued against the assessee and not following the jurisdictional High Court decision would be contrary to the view taken by the Hon'ble Apex Court in the case of ACIT vs Saurashtra Kutch Stock Exchange Ltd., 305 ITR 227 (SC), where non-consideration of jurisdictional High Court decision would amount to mistake apparent on record. The ld. DR also relied on the Special Bench decision in the case of the Rain Commodities Ltd. (Supra), where it has held that the exempt capital gain should be included while computing book profit u/s.115JB of the Act. The ld. DR relied…

ACIT-6(1)(1), Mumbai vs. Alok Industries Ltd., Mumbai

In the result, the appeal filed by the revenue is dismissed

ITA 725/MUM/2025[2007-08]Status: DisposedITAT Mumbai30 May 2025AY 2007-08

Bench: Shri Om Prakash Kant, Am & Ms. Kavitha Rajagopal, Jm

For Appellant: Shri Nimesh VoraFor Respondent: MS. Deepa Hiray (Addl. CIT)

Section 115JSection 143(3)Section 250

…the Hon'ble Jurisdictional High Court has held this issued against the assessee and not following the jurisdictional High Court decision would be contrary to the view taken by the Hon'ble Apex Court in the case of ACIT vs Saurashtra Kutch Stock Exchange Ltd., 305 ITR 227 (SC), where non-consideration of jurisdictional High Court decision would amount to mistake apparent on record. The ld. DR also relied on the Special Bench decision in the case of the Rain Commodities Ltd. (Supra), where it has held that the exempt capital gain should be included while computing book profit u/s. 115JB of the Act. The ld. DR relie…

Amitkumar Pravinchandra Reshamwala, Surat vs. Deputy Director of Income Tax, CPC Bengaluru / ITO (Int. Tax) Surat, CPC Bengaluru / ITO Surat

In the result, appeal of assessee is dismissed

ITA 1240/SRT/2024[2023-24]Status: DisposedITAT Surat29 May 2025AY 2023-24

Bench: Shri Pawan Singh & Shri Bijayananda Prusethआयकर अपील सं./Ita No.1240/Srt/2024 Assessment Year: (2023-24) (Hybrid Hearing) Amitkumar Pravinchandra Deputy Director Of Income-Tax, बनाम/ Reshamwala Cpc, Bengaluru/Ao (Int. Tax) Vs. B-1004, Arihant Heightsopp Surat Stuti Icon. Auravpath, Palanpur-395 005 "थायीलेखासं./जीआइआरसं./Pan/Gir No: Agspr 4047 K (अपीलाथ"/Appellant) (""थ" /Respondent)

Section 154Section 234BSection 234CSection 250Section 90

…me Court in case of CIT vs. Hero Cycle Pvt. Ltd. 228 ITR 463 (SC) held that a point which was not examined on fact or in law cannot be dealt as mistake apparent on record. 6.6 The Hon’ble Supreme Court in case of ACIT vs. Saurashtra Kutch Stock Exchange Ltd., 305 ITR 227 (SC) held that an error cannot be said to be apparent on the face of the record if one has to travel beyond the record to see whether the judgment is correct or not. An error apparent on the record ITA No.1240/SRT/2024/AY.23-24 Amitkumar P Reshamwala means an error which strikes one on mere looking and does not need a long- drawn-out process o…

Shree Jamnagar Jilla Sahakari Kharid Vechan Sangh Limited, Jamnagar vs. DCIT-Cir-2(1), Jamnagar

In the result, appeal filed by the assessee is allowed

ITA 223/RJT/2025[2018-2019]Status: DisposedITAT Rajkot16 May 2025AY 2018-2019

Bench: Dr. Arjun Lal Sainiआयकर अपील सं./ Ita No.223/Rjt/2025 "नधा"रण वष"/Assessment Year : 2018-19

For Appellant: Ms. Janvi Shah, ARFor Respondent: Shri Dheeraj Kumr Gupta, Sr-DR

Section 142(1)Section 144Section 250Section 80P(2)(d)

…ITA NO. 223/Rjt/2025 A.Y 18-19 Sh.J.J.S.K.V.S.Ltd. आयकर अपीलीय अिधकरण,राजकोट "ायपीठ, राजकोट। IN THE INCOME TAX APPELLATE TRIBUNAL, “SMC” RAJKOT BENCH, RAJKOT BEFORE DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No.223/RJT/2025 "नधा"रण वष"/Assessment Year : 2018-19 Shree Jamnagar Jilla Sahakari Deputy Commissioner of बनाम/ Kharid Vechan Sangh Ltd., Income-tax, Circle-2(1)/National Vs Three Gate Grain Market, 3-Assessment Centre, Delhi Jamnagar-361 001 "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAAAT 2757N (अपीलाथ"/Appellant) (""यथ"/Respondent) "नधा"रती क" ओर से/Assessee by : Ms. Janvi Shah, AR राज"व क" ओर…

Dynamic Powertech Private Limited, Jaipur vs. DCIT, Circle 4, Jaipur

In the result, the appeal of the assessee is allowed

ITA 231/JPR/2025[2023-24]Status: DisposedITAT Jaipur08 May 2025AY 2023-24

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Sh. Tarun Mittal, C.AFor Respondent: Sh. Arvind Kumar, CIT-DR

Section 154Section 250

…dicial contours have been decisively laid down by the Hon’ble Supreme Court in the authoritative judgment in the case of Assistant Commissioner of Income-tax 10 Dynamic Powertech Pvt. Ltd. vs. DCIT vs. Saurashtra Kutch Stock Exchange Ltd. reported in [2008] 305 ITR 227 (SC). In the said judgment, the Hon’ble Court held as under: “37. In our judgment, therefore, a patent, manifest and self-evident error which does not require elaborate discussion of evidence or argument to establish it, can be said to be an error apparent on the face of the record and can be corrected while exercising certiorari jurisdiction. An…

Shri Nidhi Credit Co-Oprative Society Limited, Rajkot vs. ITO 3(1)(1), Rajkot

In the result, appeal filed by the assessee is allowed

ITA 936/RJT/2024[2014-2015]Status: DisposedITAT Rajkot30 Apr 2025AY 2014-2015

Bench: Dr. Arjun Lal Saini, Am. & Shr Dinesh Mohan Sinha, Jm आयकर अपील सं./Ita No.936/Rjt/2024 "नधा"रण वष" / Assessment Year: (2014-15)

For Appellant: Shri J.R. Mankodi, Ld. ARFor Respondent: Shri Abhimanyu Singh Yadav, Ld. Sr. (DR)

Section 142(1)Section 143(3)Section 80PSection 80P(2)(a)Section 80P(2)(d)

…ITA No.936/Rjt/2024 A.Y. 14-15 Sh.Nidhi Credit Co-Op Society Ltd. IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH, RAJKOT BEFORE DR. ARJUN LAL SAINI, AM. & SHR DINESH MOHAN SINHA, JM आयकर अपील सं./ITA No.936/RJT/2024 "नधा"रण वष" / Assessment Year: (2014-15) Shri Nidhi Credit Co-Operative Income Tax Officer, Ward- Society Ltd. 3(1)(1), Rajkot, Aaykar Vs. 31, Shiv Anand Complex, Nr. Mehta Bhawan, Race Course Ring Petrol Pump, Dhebar Road, Rajkot Road, Rajkot 360001 360002. "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAAAS 7489 Q (Appellant) (Respondent) Appellant by : Shri J.R. Mankodi, Ld. AR Respondent by : Shri Abh…

Surat Urban Development Authority, Suda Bhawan, Nanpura vs. CIT(Exemption), Ahmedabad, Aaykar Bhawan (Vejalpur)

In the result, the appeal of the assessee is dismissed

ITA 904/AHD/2024[2018-19]Status: DisposedITAT Ahmedabad02 Apr 2025AY 2018-19

Bench: Smt.Annapurna Gupta & Shri T.R. Senthil Kumarassessment Year : 2018-19 Surat Urban Development The Cit(Exemption) Authority (Suda) Vs Vejalpur, Ahmedabad. Suda Bhawan Nanpura, Surat. Pan : Aaals 0197 G (Applicant) (Responent) Assessee By : Shri Rasesh Shah, Ar : Shri Prathvi Raj Meena, Cit Revenue By सुनवाई की तारीख/Date Of Hearing : 08/01/2025 घोषणा की तारीख /Date Of Pronouncement: 02/04/2025 आदेश/O R D E R

For Appellant: Shri Rasesh Shah, AR

Section 11Section 143Section 143(3)Section 144BSection 2(15)Section 263

…आयकर अपीलीय अिधकरण, अहमदाबाद "ायपीठ ‘D’ अहमदाबाद। IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD ] ] BEFORE SMT.ANNAPURNA GUPTA, ACCOUNTANT MEMBER AND SHRI T.R. SENTHIL KUMAR, JUDICIAL MEMBER Assessment Year : 2018-19 Surat Urban Development The CIT(Exemption) Authority (SUDA) Vs Vejalpur, Ahmedabad. Suda Bhawan Nanpura, Surat. PAN : AAALS 0197 G (Applicant) (Responent) Assessee by : Shri Rasesh Shah, AR : Shri Prathvi Raj Meena, CIT Revenue by सुनवाई की तारीख/Date of Hearing : 08/01/2025 घोषणा की तारीख /Date of Pronouncement: 02/04/2025 आदेश/O R D E R PER ANNAPURNA GUPTA, ACCOUNTANT MEMBER The abov…

The Morbi Citizens Credit Co-Oprative Society Limited, Morvi vs. Assessment Unit, Income Tax Department

In the result, appeal filed by the assessee is allowed

ITA 285/RJT/2024[2020-2021]Status: DisposedITAT Rajkot27 Mar 2025AY 2020-2021

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinhaआयकरअपीलसं./Ita No.285/Rjt/2024 Assessment Year: (2020-21) (Hybrid Hearing) The Morbi Citizens Credit Co- Vs. The Assessment Unit, Operative Society Ltd., Income Tax Department Above Murlidhar Sales National Faceless Agency, Savsar Plot, Ram Assessment Center Chowk, Morbid - 363641 (Nfac), Gujarat "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aabat2850K (Appellant) (Respondent)

For Appellant: Shri J.R. Mankodi, Ld. A.RFor Respondent: Shri Sanjay Pungalia, Ld.CIT.DR

Section 142(1)Section 80PSection 80P(2)Section 80P(2)(a)Section 80P(2)(d)

…ITA No.285/RJT/2024 AY 2020-21. Morbi Citizen Credit Co-op Soc. Ltd IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH, RAJKOT BEFORE DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER AND SHRI DINESH MOHAN SINHA, JUDICIAL MEMBER आयकरअपीलसं./ITA No.285/RJT/2024 Assessment Year: (2020-21) (Hybrid Hearing) The Morbi Citizens credit co- Vs. The Assessment unit, operative society Ltd., Income Tax Department Above Murlidhar sales National faceless agency, savsar plot, ram Assessment center chowk, morbid - 363641 (NFAC), Gujarat "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AABAT2850K (Appellant) (Respondent) Appellant by : Shri J.R. Mank…

Jt. CIT (OSD)-3(3)(1), Mumbai vs. M/S Sanjana Cryogenics Storage Ltd., Mumbai

In the result, appeals of the revenue are allowed

ITA 4769/MUM/2019[2016-17]Status: DisposedITAT Mumbai25 Mar 2025AY 2016-17

Bench: Shri Saktijit Dey, Hon’Ble & Shri Narendra Kumar Billaiya, Hon’Ble

For Appellant: Revenue byFor Respondent: Shri Dr. Kishor Dhule, CIT D/R & Shri Bhangepatil

Section 143(1)

…recalled u/s 254(2) of the Act, for failure to consider a particular authority or arguments, the purpose of the recall is merely to rectify that omission as held by the Hon’ble Supreme Court in the case of ACIT v. Saurashtra Kutch Stock Exchange Ltd. [(2008) 305 ITR 227 (SC)]. 8. In light of the above discussion, all that we have to say is whether the facts and the decision in the case of Shri Adhikari Brothers Television Networks Ltd. (supra), apply on the facts of the case in hand. 9. Facts on record show that the assessee company is engaged in the business of running of ammonia storage terminal, generation of…

DCIT 3(3)(1), Mumbai vs. Sanjana Cryogenics Storage Ltd., Mumbai

In the result, appeals of the revenue are allowed

ITA 3633/MUM/2018[2014-15]Status: DisposedITAT Mumbai25 Mar 2025AY 2014-15

Bench: Shri Saktijit Dey, Hon’Ble & Shri Narendra Kumar Billaiya, Hon’Ble

For Appellant: Revenue byFor Respondent: Shri Dr. Kishor Dhule, CIT D/R & Shri Bhangepatil

Section 143(1)

…recalled u/s 254(2) of the Act, for failure to consider a particular authority or arguments, the purpose of the recall is merely to rectify that omission as held by the Hon’ble Supreme Court in the case of ACIT v. Saurashtra Kutch Stock Exchange Ltd. [(2008) 305 ITR 227 (SC)]. 8. In light of the above discussion, all that we have to say is whether the facts and the decision in the case of Shri Adhikari Brothers Television Networks Ltd. (supra), apply on the facts of the case in hand. 9. Facts on record show that the assessee company is engaged in the business of running of ammonia storage terminal, generation of…

DCIT - 3(3)(1), Mumbai vs. Sanjana Cryogenics Storages Ltd., Mumbai

In the result, appeals of the revenue are allowed

ITA 3632/MUM/2018[2013-14]Status: DisposedITAT Mumbai25 Mar 2025AY 2013-14

Bench: Shri Saktijit Dey, Hon’Ble & Shri Narendra Kumar Billaiya, Hon’Ble

For Appellant: Revenue byFor Respondent: Shri Dr. Kishor Dhule, CIT D/R & Shri Bhangepatil

Section 143(1)

…recalled u/s 254(2) of the Act, for failure to consider a particular authority or arguments, the purpose of the recall is merely to rectify that omission as held by the Hon’ble Supreme Court in the case of ACIT v. Saurashtra Kutch Stock Exchange Ltd. [(2008) 305 ITR 227 (SC)]. 8. In light of the above discussion, all that we have to say is whether the facts and the decision in the case of Shri Adhikari Brothers Television Networks Ltd. (supra), apply on the facts of the case in hand. 9. Facts on record show that the assessee company is engaged in the business of running of ammonia storage terminal, generation of…

Sbw Udyog Limited, Prayagraj vs. DCIT, Cir-1, Allahabad

In the result, the appeal of the assessee is dismissed

ITA 27/ALLD/2024[2021-22]Status: DisposedITAT Allahabad13 Mar 2025AY 2021-22

Bench: Sh.Sudhanshu Srivastava & Sh. Nikhil Choudharya.Y.2021-22 Sbw Udyog Limited, Vs. Deputy Commissioner Of Income 44, Thornhill Road, Prayagraj Tax, Circle-1, Prayagraj Pan:Aadcs2883B (Appellant) (Respondent) Assessee By: Sh. N.C. Agrawal, C.A. Revenue By: Sh. A.K. Singh, Sr. Dr Date Of Hearing: 18.12.2024 Date Of Pronouncement: 13 .03.2025 O R D E R Per Nikhil Choudhary, A.M.: This Is An Appeal Filed Against The Orders Of The Ld. Cit(A) Under Section 250 Of The Income Tax Act, 1961 On 31.01.2024, Dismissing The Appeal Of The Assessee Against The Orders Of The Cpc Bengaluru, Under Section, 143(1) Dated 17.10.2022. Subsequently, The Said Appeal Was Migrated To The Nfac & Later On, The Appeal Proceedings Were Transferred To The Additional / Jcit(A), Aurangabad, Who Has Dismissed The Appeal Of The Assessee. The Grounds Of Appeal Preferred By The Assessee Are As Under:- “1. Because, Income Tax Department, Ministry Of Finance, Government Of India Has Observed In The Notice Under Section 250 Of The Income Tax Act, 1961, Which Reads As Under:- "The Income Tax Department Recognizes & Is Sensitive To The Hardships Being Faced By Taxpayers In Coping With The Challenges Posed By Covid-19 Pandemic." Consequently, Appeal Is Liable To Be Allowed.

For Appellant: Sh. N.C. Agrawal, C.AFor Respondent: Sh. A.K. Singh, Sr. DR

Section 143Section 250Section 36(1)(va)Section 43B

…ent decision of the Hon’ble Supreme Court in the case of Manoj Parihar v State of Jammu and Kashmir, (SLP(c ) no 11039 of 2022 dated 27-06-202;P.V.George vs State of Kerala (2007)3 SCC 557; Asst CIT vs Saurashtra Kutch stock exchange Ltd( 2008) 173 Taxman 322/305 ITR 227(SC)/14 SCC 171, wherein the Hon Supreme Court has held that the judges do not make law , they only discover and find the correct law . Even where an earlier decision of the court operates for quite some time, the decision rendered later on would have retrospective effect clarifying the legal position which was earlier not correctly understood. In…

Sultanpur Juth Seva Sahakari Mandali Ltd., Sultanpur, Tal. Gondal, Dist. Rajkot vs. The DCIT, Circle-1 (1), Rajkot

In the result, appeal filed by the assessee is allowed

ITA 697/RJT/2024[2018-19]Status: DisposedITAT Rajkot27 Feb 2025AY 2018-19

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinhaआयकर अपील सं./Ita No.492 & 493 & 697/Rjt/2024 ("नधा"रण वष"/Assessment Year: (2018-19 & 2020-21) Sultanpur Juth Seva Sahkari Assessment Unit, Nfac Mandali Ltd. (Present Juris. Acit-Dcit Vs. Cir-1(1) Sultanpur, At Sultanpur Tal: Gondal, Dist. It Office, New Aayakar Bhavan, Vatiaka, Rajkot – 364470 Rajkot - 360001 "थायी लेखा सं./जीआइआरसं./Pan/Gir No.: Aaabs0194F (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri Sulabh Pad Shah, Ld. ARFor Respondent: Shri Abhimanyu Singh Yadav, Ld. Sr. DR

Section 142(1)Section 143(3)Section 270ASection 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH, RAJKOT BEFORE DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER And SHRI DINESH MOHAN SINHA, JUDICIAL MEMBER आयकर अपील सं./ITA No.492 & 493 & 697/RJT/2024 ("नधा"रण वष"/Assessment Year: (2018-19 & 2020-21) Sultanpur Juth Seva Sahkari Assessment Unit, NFAC Mandali Ltd. (Present Juris. ACIT-DCIT Vs. Cir-1(1) Sultanpur, At Sultanpur Tal: Gondal, Dist. IT Office, New Aayakar Bhavan, Vatiaka, Rajkot – 364470 Rajkot - 360001 "थायी लेखा सं./जीआइआरसं./PAN/GIR No.: AAABS0194F (अपीलाथ"/Appellant) (""यथ"/Respondent) Appellant by : Shri Sulabh Pad Shah, Ld. AR व क" Respondent by : Shr…

Sultanpur Juth Seva Sahkari Mandli Ltd, Rajkot vs. Assessment Unit, NFAC (Present Juris. ACIT-DCIT Cir 1(1), Rajkot

In the result, appeal filed by the assessee is allowed

ITA 493/RJT/2024[2020-21]Status: DisposedITAT Rajkot27 Feb 2025AY 2020-21

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinhaआयकर अपील सं./Ita No.492 & 493 & 697/Rjt/2024 ("नधा"रण वष"/Assessment Year: (2018-19 & 2020-21) Sultanpur Juth Seva Sahkari Assessment Unit, Nfac Mandali Ltd. (Present Juris. Acit-Dcit Vs. Cir-1(1) Sultanpur, At Sultanpur Tal: Gondal, Dist. It Office, New Aayakar Bhavan, Vatiaka, Rajkot – 364470 Rajkot - 360001 "थायी लेखा सं./जीआइआरसं./Pan/Gir No.: Aaabs0194F (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri Sulabh Pad Shah, Ld. ARFor Respondent: Shri Abhimanyu Singh Yadav, Ld. Sr. DR

Section 142(1)Section 143(3)Section 270ASection 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH, RAJKOT BEFORE DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER And SHRI DINESH MOHAN SINHA, JUDICIAL MEMBER आयकर अपील सं./ITA No.492 & 493 & 697/RJT/2024 ("नधा"रण वष"/Assessment Year: (2018-19 & 2020-21) Sultanpur Juth Seva Sahkari Assessment Unit, NFAC Mandali Ltd. (Present Juris. ACIT-DCIT Vs. Cir-1(1) Sultanpur, At Sultanpur Tal: Gondal, Dist. IT Office, New Aayakar Bhavan, Vatiaka, Rajkot – 364470 Rajkot - 360001 "थायी लेखा सं./जीआइआरसं./PAN/GIR No.: AAABS0194F (अपीलाथ"/Appellant) (""यथ"/Respondent) Appellant by : Shri Sulabh Pad Shah, Ld. AR व क" Respondent by : Shr…

Sultanpur Juth Seva Sahkari Mandli Ltd, Rajkot vs. Assessment Unit, NFAC (Present Juris. ACIT-Dict Cir 1(1) Rajkot), Rajkot

In the result, appeal filed by the assessee is allowed

ITA 492/RJT/2024[2018-19]Status: DisposedITAT Rajkot27 Feb 2025AY 2018-19

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinhaआयकर अपील सं./Ita No.492 & 493 & 697/Rjt/2024 ("नधा"रण वष"/Assessment Year: (2018-19 & 2020-21) Sultanpur Juth Seva Sahkari Assessment Unit, Nfac Mandali Ltd. (Present Juris. Acit-Dcit Vs. Cir-1(1) Sultanpur, At Sultanpur Tal: Gondal, Dist. It Office, New Aayakar Bhavan, Vatiaka, Rajkot – 364470 Rajkot - 360001 "थायी लेखा सं./जीआइआरसं./Pan/Gir No.: Aaabs0194F (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri Sulabh Pad Shah, Ld. ARFor Respondent: Shri Abhimanyu Singh Yadav, Ld. Sr. DR

Section 142(1)Section 143(3)Section 270ASection 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH, RAJKOT BEFORE DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER And SHRI DINESH MOHAN SINHA, JUDICIAL MEMBER आयकर अपील सं./ITA No.492 & 493 & 697/RJT/2024 ("नधा"रण वष"/Assessment Year: (2018-19 & 2020-21) Sultanpur Juth Seva Sahkari Assessment Unit, NFAC Mandali Ltd. (Present Juris. ACIT-DCIT Vs. Cir-1(1) Sultanpur, At Sultanpur Tal: Gondal, Dist. IT Office, New Aayakar Bhavan, Vatiaka, Rajkot – 364470 Rajkot - 360001 "थायी लेखा सं./जीआइआरसं./PAN/GIR No.: AAABS0194F (अपीलाथ"/Appellant) (""यथ"/Respondent) Appellant by : Shri Sulabh Pad Shah, Ld. AR व क" Respondent by : Shr…

Jawaharlal Ramsharandas Kapoor HUF, Mumbai vs. Income Tax Officer -Ward 17(2)(1), Mumbai

In the result, the appeal of the assessee bearing ITA No

ITA 4659/MUM/2024[2000-01]Status: DisposedITAT Mumbai12 Nov 2024AY 2000-01

Bench: Shri. B.R. Baskaran & Shri. Anikesh Banerjee

For Appellant: Shri Nitesh JoshiFor Respondent: Shri Ashish Kumar Sr.DR

Section 143(3)Section 147Section 154Section 250Section 35Section 80H

…be pending or received after the issue of this circular. 2. The Board desire that any appeals or references pending on the point at issue may please be withdrawn.” Further respectfully relied in the case of ACIT vs Saurashtra Kutch Stock Exchange Ltd (2008) 305 ITR 227 (SC). The relevant paragraph 40 is reproduced as below: - “The core issue, therefore, is whether non-consideration of a decision of jurisdictional court (in this care a decision of the High Court of Gujarat) or of the Supreme Court can be said to be a "mistake apparent from the record? In our opinion, both the Tribunal and the High Court-were nig…

ACIT v. Saurashtra Kutch Stock Exchange Ltd.

What is ACIT v. Saurashtra Kutch Stock Exchange Ltd. authority for?

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Sections most often in play

Issues it is cited on

Judgments citing ACIT v. Saurashtra Kutch Stock Exchange Ltd.

M/S Pramod Telecom Pvt.Ltd., Lucknow vs. DCIT/ACIT-3, Lucknow

Infosys Limited, Bangalore vs. Deputy Commissioner of Income Tax, Circle-3(1)(1), Bangalore

Shri Jivico Karmachari Co-Operative Credit Society Limited, Rajkot, Gujarat vs. Income Tax Officer, Ward 2(1)(1), Rajkot, Gujarat

ACIT-6(1)(1), Mumbi, Mumbai vs. Alok Industries Ltd., Mumbai

ACIT-6(1)(1), Mumbai vs. Alok Industries Ltd., Mumbai

ACIT-6(1)(1), Mumbai vs. Alok Industries Ltd., Mumbai

Amitkumar Pravinchandra Reshamwala, Surat vs. Deputy Director of Income Tax, CPC Bengaluru / ITO (Int. Tax) Surat, CPC Bengaluru / ITO Surat

Shree Jamnagar Jilla Sahakari Kharid Vechan Sangh Limited, Jamnagar vs. DCIT-Cir-2(1), Jamnagar

Dynamic Powertech Private Limited, Jaipur vs. DCIT, Circle 4, Jaipur

Shri Nidhi Credit Co-Oprative Society Limited, Rajkot vs. ITO 3(1)(1), Rajkot

Surat Urban Development Authority, Suda Bhawan, Nanpura vs. CIT(Exemption), Ahmedabad, Aaykar Bhawan (Vejalpur)

The Morbi Citizens Credit Co-Oprative Society Limited, Morvi vs. Assessment Unit, Income Tax Department

Jt. CIT (OSD)-3(3)(1), Mumbai vs. M/S Sanjana Cryogenics Storage Ltd., Mumbai

DCIT 3(3)(1), Mumbai vs. Sanjana Cryogenics Storage Ltd., Mumbai

DCIT - 3(3)(1), Mumbai vs. Sanjana Cryogenics Storages Ltd., Mumbai

Sbw Udyog Limited, Prayagraj vs. DCIT, Cir-1, Allahabad

Sultanpur Juth Seva Sahakari Mandali Ltd., Sultanpur, Tal. Gondal, Dist. Rajkot vs. The DCIT, Circle-1 (1), Rajkot

Sultanpur Juth Seva Sahkari Mandli Ltd, Rajkot vs. Assessment Unit, NFAC (Present Juris. ACIT-DCIT Cir 1(1), Rajkot

Sultanpur Juth Seva Sahkari Mandli Ltd, Rajkot vs. Assessment Unit, NFAC (Present Juris. ACIT-Dict Cir 1(1) Rajkot), Rajkot

Jawaharlal Ramsharandas Kapoor HUF, Mumbai vs. Income Tax Officer -Ward 17(2)(1), Mumbai