Ajay Oxychloride Floorings v. ACIT

340 ITR 144High Court2012#9024 most cited
12

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

Judgments citing Ajay Oxychloride Floorings v. ACIT

M/S. THE KARNATAKA STATE CO-OPERATIVE APEX BANK LIMITED,BANGALORE vs. ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-5(2)(1), BANGALORE

Accordingly, Ground No.3 raised by revenue for assessment years 2011-12 stands dismissed

ITA 1761/BANG/2019[2008-09]Status: DisposedITAT Bangalore08 Apr 2021AY 2008-09

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Ms. Neera Malhotra, CIT(DR)(ITAT)For Respondent: Shri. S. Ramasubramanyan, CA
Section 147

…ollowing decisions in support of his arguments:  Dynacraft Air Controls v. Smt. Sneha Joshi and Others 355 ITR 102 (Bom)  State Bank of Patiala v. CIT 375 ITR 109 (P&H)  Ajay Oxychloride Floorings v. ACIT 283 ITR 169 (Bom)  Sri Sakthi Textiles Ltd v. JCIT 340 ITR 144 (Mad)  DIL Ltd v. ACIT 343 ITR 296 (Bom)  Sitara Diamond Pvt Ltd v. DCIT 345 ITR 91 (Bom)  ACIT v. ICICI Security Primary Dealership Ltd 348 ITR 299  CIT v. Ramakrishna Hegde [2010] 326 ITR 347 (Kar.)  CIT v. Standard Chartered Finance Ltd. [2012] 207 Taxman 136 (Kar.)  Parixit Industries (P.) Ltd. v. ACIT [2013] 352 1TR 349 (Gujarat) On th…

JOINT COMMISSIONER OF INCOME TAX, SPECIAL RANGE - 5, BANGALORE vs. M/S. THE KARNATAKA STATE CO-OPERATIVE APEX BANK LIMITED, BANGALORE

Accordingly, Ground No.3 raised by revenue for assessment years 2011-12 stands dismissed

ITA 1327/BANG/2019[2011-12]Status: DisposedITAT Bangalore08 Apr 2021AY 2011-12

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Ms. Neera Malhotra, CIT(DR)(ITAT)For Respondent: Shri. S. Ramasubramanyan, CA
Section 147

…ollowing decisions in support of his arguments:  Dynacraft Air Controls v. Smt. Sneha Joshi and Others 355 ITR 102 (Bom)  State Bank of Patiala v. CIT 375 ITR 109 (P&H)  Ajay Oxychloride Floorings v. ACIT 283 ITR 169 (Bom)  Sri Sakthi Textiles Ltd v. JCIT 340 ITR 144 (Mad)  DIL Ltd v. ACIT 343 ITR 296 (Bom)  Sitara Diamond Pvt Ltd v. DCIT 345 ITR 91 (Bom)  ACIT v. ICICI Security Primary Dealership Ltd 348 ITR 299  CIT v. Ramakrishna Hegde [2010] 326 ITR 347 (Kar.)  CIT v. Standard Chartered Finance Ltd. [2012] 207 Taxman 136 (Kar.)  Parixit Industries (P.) Ltd. v. ACIT [2013] 352 1TR 349 (Gujarat) On th…

DEPUTY COMMISSIONER OF INCOME TAX CIRCLE-5(2)(1), BANGALORE vs. M/S THE KARNATAKA STATE CO-OPERATIVE APEX BANK LTD , BANGALORE

Accordingly, Ground No.3 raised by revenue for assessment years 2011-12 stands dismissed

ITA 2160/BANG/2017[2014-15]Status: DisposedITAT Bangalore08 Apr 2021AY 2014-15

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Ms. Neera Malhotra, CIT(DR)(ITAT)For Respondent: Shri. S. Ramasubramanyan, CA
Section 147

…ollowing decisions in support of his arguments:  Dynacraft Air Controls v. Smt. Sneha Joshi and Others 355 ITR 102 (Bom)  State Bank of Patiala v. CIT 375 ITR 109 (P&H)  Ajay Oxychloride Floorings v. ACIT 283 ITR 169 (Bom)  Sri Sakthi Textiles Ltd v. JCIT 340 ITR 144 (Mad)  DIL Ltd v. ACIT 343 ITR 296 (Bom)  Sitara Diamond Pvt Ltd v. DCIT 345 ITR 91 (Bom)  ACIT v. ICICI Security Primary Dealership Ltd 348 ITR 299  CIT v. Ramakrishna Hegde [2010] 326 ITR 347 (Kar.)  CIT v. Standard Chartered Finance Ltd. [2012] 207 Taxman 136 (Kar.)  Parixit Industries (P.) Ltd. v. ACIT [2013] 352 1TR 349 (Gujarat) On th…

DEPUTY COMMISSIONER OF INCOME TAX CIRCLE-5(2)(1), BANGALORE vs. M/S THE KARNATAKA STATE CO-OPERATIVE APEX BANK LTD , BANGALORE

Accordingly, Ground No.3 raised by revenue for assessment years 2011-12 stands dismissed

ITA 2150/BANG/2017[2008-09]Status: DisposedITAT Bangalore08 Apr 2021AY 2008-09

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Ms. Neera Malhotra, CIT(DR)(ITAT)For Respondent: Shri. S. Ramasubramanyan, CA
Section 147

…ollowing decisions in support of his arguments:  Dynacraft Air Controls v. Smt. Sneha Joshi and Others 355 ITR 102 (Bom)  State Bank of Patiala v. CIT 375 ITR 109 (P&H)  Ajay Oxychloride Floorings v. ACIT 283 ITR 169 (Bom)  Sri Sakthi Textiles Ltd v. JCIT 340 ITR 144 (Mad)  DIL Ltd v. ACIT 343 ITR 296 (Bom)  Sitara Diamond Pvt Ltd v. DCIT 345 ITR 91 (Bom)  ACIT v. ICICI Security Primary Dealership Ltd 348 ITR 299  CIT v. Ramakrishna Hegde [2010] 326 ITR 347 (Kar.)  CIT v. Standard Chartered Finance Ltd. [2012] 207 Taxman 136 (Kar.)  Parixit Industries (P.) Ltd. v. ACIT [2013] 352 1TR 349 (Gujarat) On th…

KARNATAKA STATE CO-OPERATIVE APEX BANK LIMITED ,BANGALORE vs. ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE-5(2)(1), BANGALORE

Accordingly, Ground No.3 raised by revenue for assessment years 2011-12 stands dismissed

ITA 2082/BANG/2017[2013-14]Status: DisposedITAT Bangalore08 Apr 2021AY 2013-14

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Ms. Neera Malhotra, CIT(DR)(ITAT)For Respondent: Shri. S. Ramasubramanyan, CA
Section 147

…ollowing decisions in support of his arguments:  Dynacraft Air Controls v. Smt. Sneha Joshi and Others 355 ITR 102 (Bom)  State Bank of Patiala v. CIT 375 ITR 109 (P&H)  Ajay Oxychloride Floorings v. ACIT 283 ITR 169 (Bom)  Sri Sakthi Textiles Ltd v. JCIT 340 ITR 144 (Mad)  DIL Ltd v. ACIT 343 ITR 296 (Bom)  Sitara Diamond Pvt Ltd v. DCIT 345 ITR 91 (Bom)  ACIT v. ICICI Security Primary Dealership Ltd 348 ITR 299  CIT v. Ramakrishna Hegde [2010] 326 ITR 347 (Kar.)  CIT v. Standard Chartered Finance Ltd. [2012] 207 Taxman 136 (Kar.)  Parixit Industries (P.) Ltd. v. ACIT [2013] 352 1TR 349 (Gujarat) On th…

DEVKI NANDAN BINDAL,NEW DELHI vs. ITO, WARD- 46(3), NEW DELHI

In the result, appeal of the Assessee allowed

ITA 4271/DEL/2019[2010-11]Status: DisposedITAT Delhi18 Dec 2019AY 2010-11

Bench: Shri Bhavnesh Saini & Shri B.R.R. Kumar

For Appellant: Shri Kapil Goel, AdvocateFor Respondent: Ms. Nidhi Srivastava, CIT-DR
Section 131Section 144Section 147Section 148

…er in September, 2001. Thus, it could not be held to be a fictitious person. The reassessment proceedings were not valid and were liable to be quashed”. 5.3. The Hon’ble Madras High Court in the case of Sri Sakthi Textiles Ltd., vs. JCIT and Another (2012) 340 ITR 144 (Mad.) held that “reasons for notice must specify that there was failure to disclose material facts necessary for assessment.” 5.4. The Hon’ble Madras High Court in the case of Karti P. Chidambaram & Others vs. ACIT (2018) 402 ITR 488 (Mad.) observed that “When original assessment passed after scrutiny, granting exemption - Notice after fou…

DCIT, ROHTAK vs. M/S. KLA FOOD (INDIA) LTD., NEW DELHI

In the result Appeal of the Department is dismissed and the cross-objection of the Assessee is allowed

ITA 2846/DEL/2015[2007-08]Status: DisposedITAT Delhi08 Apr 2019AY 2007-08

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishi

For Respondent: Smt. Naina Soin Kapil, Sr. D.R
Section 143(3)Section 147Section 148Section 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “D”: DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITA.No.2846/Del./2015 Assessment Year 2007-2008 M/s. KLA Foods (India) Ltd., 21/3GF, Geeta The DCIT, Rohtak Circle, vs., Mandir Marg, Near Rohtak. Rajinder Nagar, New Delhi. PAN AACCK8299G (Appellant) (Respondent) Cross Objection No.333/Del./2015 Arising out of ITA.No.2846/Del./2015 - Assessment Year 2007-2008 M/s. KLA Foods (India) Ltd., 21/3GF, Geeta The DCIT, Rohtak Circle, Mandir Marg, Near vs., Rohtak. Rajinder Nagar, New Delhi. PAN AACCK8299G (Cross Object…

DCIT, ROHTAK vs. M/S. PARAM EXIM LTD.,, NEW DELHI

In the result Appeal of the Department is dismissed and the cross-objection of the Assessee is allowed

ITA 2845/DEL/2015[2007-08]Status: DisposedITAT Delhi08 Apr 2019AY 2007-08

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishi

For Respondent: Smt. Naina Soin Kapil, Sr. D.R
Section 143(3)Section 147Section 148Section 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “D”: DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITA.No.2846/Del./2015 Assessment Year 2007-2008 M/s. KLA Foods (India) Ltd., 21/3GF, Geeta The DCIT, Rohtak Circle, vs., Mandir Marg, Near Rohtak. Rajinder Nagar, New Delhi. PAN AACCK8299G (Appellant) (Respondent) Cross Objection No.333/Del./2015 Arising out of ITA.No.2846/Del./2015 - Assessment Year 2007-2008 M/s. KLA Foods (India) Ltd., 21/3GF, Geeta The DCIT, Rohtak Circle, Mandir Marg, Near vs., Rohtak. Rajinder Nagar, New Delhi. PAN AACCK8299G (Cross Object…

DCIT CEN CIR 7(3), MUMBAI vs. ACG PAM MACHINES P.LTD, MUMBAI

In the result, appeal of the Revenue is dismissed

ITA 1479/MUM/2017[2008-09]Status: DisposedITAT Mumbai09 Oct 2018AY 2008-09

Bench: Shri C.N. Prasad, Hon’Ble & Shri Rajesh Kumar, Hon’Bledcit Central Circle – 7(3) V. M/S. Acg Pam Pac Machines Pvt. Ltd., 1001, Dalamal House, 10Th Floor, R.No. 655, 6Th Floor Aayakar Bhavan, M.K. Road, Nariman Point Mumbai-400 020 Pan No: Aaacp 4134 F (Appellant) (Respondent)

For Appellant: Ms. Niyanta MehtaFor Respondent: Shri Harkamol Sohi
Section 147Section 148

…ieve that there has been escapement of assessment, surely he can issue a notice under section 148 and such course will not amount to reviewing earlier assessment as held by the Hon'ble Madras High Court in the case of Sri Sakthi Textiles Ltd. Vs. Jt.CIT(2012) 340 ITR 144(Mad.)" 3. At the time of hearing, Authorized Representative of the assessee submitted that tax effect on the issue in the present appeal is below ₹ 20 Lacs and in view of the CBDT Circular No. 3/2018 dated 11/07/2018 in F.No.279/Misc.142/2007-ITJ (Pt), the appeal of the Revenue is not maintainable. 4. Departmental Representative also agreed with…

DCIT, MADURAI vs. RAMCO SYSTEMS LIMITED, RAJAPALAYAM

In the result, both appeal filed by the Revenue as well as CO filed by the assessee are dismissed

ITA 25/CHNY/2016[2005-06]Status: DisposedITAT Chennai11 Jul 2017AY 2005-06

Bench: Shri Chandra Poojari & Shri Duvvuru Rl Reddyआयकर अपील सं./I T.A. No.25/Mds/2016 "नधा"रण वष"/Assessment Year:2005-06 & C.O. No. 31/Mds/2016 [In I.T.A. No. 25/Mds/216] The Deputy Commissioner Of M/S. Ramco Systems, Income Tax, Vs. 47, Psk Nagar, Corporate Circle 2(1), Rajapalayam. Madurai. [Pan:Aabcr2076B] (अपीलाथ" /Appellant) (Respondent/Cross Objector) अपीलाथ" क" ओर से / Appellant By : Shri Arun C. Bharat, Cit ""यथ" क" ओर से/Respondent By : Shri V. Jagadisan, Ca सुनवाई क" तार"ख/ Date Of Hearing : 03.05.2017 घोषणा क" तार"ख /Date Of Pronouncement : 11.07.2017 आदेश /O R D E R Per Duvvuru Rl Reddy: This Appeal Preferred By The Revenue & The Cross Objection Filed By The Assessee Are Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals) 1, Madurai Dated 06.10.2015 For The Assessment Year 2005-06. In The Appeal, The Grievances Of The Revenue Are That The Ld. Cit(A) Erred In Cancelling The Reopening Of Assessment Under Section 147Of The Income Tax Act, 1961 [“Act” In Short] On The Ground Of Write Off Of Trade

For Appellant: Shri Arun C. Bharat, CITFor Respondent: Shri V. Jagadisan, CA
Section 143(3)Section 147Section 147oSection 148

…y all material facts for assessment, the assessment cannot be reopened under section 147 of the Act and is barred by limitation. It was also held that the assessment cannot be reopened on mere change of opinion. 7.1 In the case of Sri Sakthi Textiles v. JCIT 340 ITR 144 (Mad), the Hon’ble Madras High court has observed that the “to confer jurisdiction under section 147 proviso to issue notice in this respect of assessment beyond the period of four years, two conditions have to be satisfied viz., the Assessing Officer must have a reason to believe that the income, profits or gains chargeable to income tax have be…

SAMSUNG INDIA ELECTRONICS PVT. LTD.,GURGAON vs. ADDL. CIT, NEW DELHI

In the result, the appeal of the assessee is allowed and that of the

ITA 1190/DEL/2013[2002-03]Status: DisposedITAT Delhi12 Apr 2017AY 2002-03

Bench: : Shri Bhavnesh Saini & Shri L.P. Sahu

For Appellant: Sh. Rupesh Jain, Advocate &For Respondent: Sh. S.S. Rana, CIT/DR
Section 143(3)Section 147Section 148

…come had escaped assessment by reason of the failure on the part of the assessee to disclose fully and truly all material facts necessary for his assessment for that assessment year. Hon’ble Madras High Court in the case of Sri Sakthi Textiles Ltd. v. JCIT, 340 ITR 144, has held that there was no mention in the recorded reasons that the escapement of chargeable income from tax was due to omission or failure on the part of the assessee to disclose fully and truly all material facts necessary for the assessment. 8 ITA No.1190 & 1198/Del./2013 Therefore, the notice for re-opening was quashed. Besides, we concur…

M/S KANHA ENTERPRISES PVT LTD.,,DELHI vs. ITO, NEW DELHI

ITA 86/DEL/2016[2006-07]Status: DisposedITAT Delhi30 Nov 2016AY 2006-07

Bench: Sh. N. K. Sainiita No. 86/Del/2016 : Asstt. Year : 2006-07 M/S Kanha Enterprises Pvt. Ltd., Vs Income Tax Officer, 1170, Kucha Mahajani, Chandani Ward-5(1), Chowk, Delhi-110006 New Delhi (Appellant) (Respondent) Pan No. Aaacr6935N Assessee By : Sh. Sandeep Sapra, Adv. Revenue By : Sh. Neeraj Kumar, Sr. Dr Date Of Hearing : 07.09.2016 Date Of Pronouncement : 30.11.2016 Order This Is An Appeal By The Assessee Against The Order Dated 18.11.2015 Of Ld. Cit(A)-Xvii, New Delhi.

For Appellant: Sh. Sandeep Sapra, AdvFor Respondent: Sh. Neeraj Kumar, Sr. DR
Section 142(1)Section 143(3)Section 147Section 148Section 68Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘SMC-3’, NEW DELHI Before Sh. N. K. Saini, Accountant Member ITA No. 86/Del/2016 : Asstt. Year : 2006-07 M/s Kanha Enterprises Pvt. Ltd., Vs Income Tax Officer, 1170, Kucha Mahajani, Chandani Ward-5(1), Chowk, Delhi-110006 New Delhi (APPELLANT) (RESPONDENT) PAN No. AAACR6935N Assessee by : Sh. Sandeep Sapra, Adv. Revenue by : Sh. Neeraj Kumar, Sr. DR Date of Hearing : 07.09.2016 Date of Pronouncement : 30.11.2016 ORDER This is an appeal by the assessee against the order dated 18.11.2015 of ld. CIT(A)-XVII, New Delhi. 2. Following grounds have been raised in thi…

Ajay Oxychloride Floorings v. ACIT (340 ITR 144) — Cited in 12 Judgments | BharatTax