Air India v. V.K. Srivastava C.I.T. And Others

213 ITR 739High Court1995#23635 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2022.

Judgments citing Air India v. V.K. Srivastava C.I.T. And Others

Hsbc Asset Management (India) Private Limited, Mumbai vs. Income Tax Officer 1(1)(2), Mumbai

In the result, ground no.1 raised by assessee is allowed and assessment order framed found to be without jurisdiction

ITA 7292/MUM/2017[2008-09]Status: DisposedITAT Mumbai29 Apr 2022AY 2008-09

Bench: Shri Rahul Chaudhary & Shri Gagan Goyalhsbc Asset Management (India) Pvt. Ltd. 3Rd Floor, Mercantile Bank Chamber, 16 Veer Nariman, Mumbai-400001 Pan: Aabch0007N ...... Appellant Vs. Ito-1(1)(2) Mumbai. ..... Respondent Appellant By : Sh. Niraj Sheth, Ar Respondent By : Sh. Tejinder Pal Singh Anand, Sr. Dr Date Of Hearing : 28/02/2022 Date Of Pronouncement : 29/04/2022 Order Per Gagan Goyal, A.M: This Appeal By The Assessee Is Directed Against The Order Of Commissioner Of Income Tax (Appeals)-6, Mumbai [Hereinafter Referred To As ‘The Cit (A)’] Vide Order Dated 13.10.2017 For The Assessment Year (Ay) 2008-09. The Assessee Has Raised The Following Grounds Of Appeal: The Following Grounds Of Appeal Are Distinct & Separate & Without Prejudice To Each Other. 1. On The Facts & In Law, The Commissioner Of Income-Tax (Appeals) - 6, Mumbai [‘Cit(A)’] Erred In Upholding The Reassessment Proceedings Under Section 148 Of The Income-Tax Act, 1961 (‘The Act’) Initiated After Four Years From The End Of Relevant Assessment Year, Without Appreciating The Fact That Assessment Under Section 143(3) Was Made & The Appellant Had Disclosed Fully & Truly All Material Facts Necessary

For Appellant: Sh. Niraj Sheth, ARFor Respondent: Sh. Tejinder Pal Singh Anand, Sr. DR

Section 142(1)Section 143(2)Section 143(3)Section 148Section 37(1)Section 40A(9)

…nge of opinion on material already considered by him. > Adani Exports vs. DCIT (240 ITR 224) (Guj) - Audit objections were raised but that would not amount to information within the meaning of section 147(b). > Air India vs. V.K. Srivastava, CIT and Others (213 ITR 739)(Bom) wherein it has been held that reopening of the assessment based on the audit objection was without jurisdiction. The Commissioner of Income-tax has failed to exercise jurisdiction by placing blind reliance upon the opinion expressed by the Ministry of Law. > Smt. Dhan Kaur vs. Controller of Estate Duty (246 ITR 210)(P&H) The Opinion of the…

Income Tax 11(2)(3), Mumbai vs. Sonu Synthetic Ltd, Mumbai

In the result, the appeal of the Revenue is dismissed and the cross objection of the assessee is also dismissed

ITA 5291/MUM/2017[2006-07]Status: DisposedITAT Mumbai06 Oct 2020AY 2006-07

Bench: Shri Rajesh Kumar & Shri Amarjit Singhassessment Year: 2006-07 Income Tax Officer – M/S. Sonu Synthetics 11(2)(3), Ltd., Room No.425, 131/B, Sanjay Bldg. Aayakar Bhavan, No.6, Vs. M.K. Road, Mittal Indl. Estate, Mumbai - 400020 Andheri Kurla Road, Andheri East, Mumbai – 400 059 Pan: Aadcs5012J (Appellant) (Respondent) Co No.42/M/2019 (Arising Out Of Ita No.5291/M/2017) Assessment Year: 2006-07 Income Tax Officer – M/S. Sonu Synthetics 11(2)(3), Ltd., Room No.425, 131/B, Sanjay Bldg. Aayakar Bhavan, No.6, Vs. M.K. Road, Mittal Indl. Estate, Mumbai - 400020 Andheri Kurla Road, Andheri East, Mumbai – 400 059 Pan: Aadcs5012J (Appellant) (Respondent) Present For: Assessee By : Shri Dharmesh Shah, A.R. Revenue By : Shri Sandeep Raj, D.R. Date Of Hearing : 22.09.2020 Date Of Pronouncement : 06.10.2020 O R D E R Per Rajesh Kumar: The Above Titled Appeal By The Revenue & Cross Objection By The Assessee Have Been Preferred Against The Order Dated

For Appellant: Shri Dharmesh Shah, A.RFor Respondent: Shri Sandeep Raj, D.R

Section 143(3)Section 147Section 254

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “G”, MUMBAI BEFORE SHRI RAJESH KUMAR, ACCOUNTANT MEMBER AND SHRI AMARJIT SINGH, JUDICIAL MEMBER Assessment Year: 2006-07 Income Tax Officer – M/s. Sonu Synthetics 11(2)(3), Ltd., Room No.425, 131/B, Sanjay Bldg. Aayakar Bhavan, No.6, Vs. M.K. Road, Mittal Indl. Estate, Mumbai - 400020 Andheri Kurla Road, Andheri East, Mumbai – 400 059 PAN: AADCS5012J (Appellant) (Respondent) CO No.42/M/2019 (Arising out of ITA No.5291/M/2017) Assessment Year: 2006-07 Income Tax Officer – M/s. Sonu Synthetics 11(2)(3), Ltd., Room No.425, 131/B, Sanjay Bldg. Aayakar Bhavan, No.6,…

The Commissioner of Income Tax-III vs. Ms. Poornima Datla

ITTA/327/2008HC Telangana23 Mar 2016

Bench: RAMESH RANGANATHAN,M.SATYANARAYANA MURTHY