Ambattur Clothing Co. Ltd. v. ACIT

326 ITR 245High Court2010#20505 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2016 to 2023.

Judgments citing Ambattur Clothing Co. Ltd. v. ACIT

Basant Makhija, Gwalior vs. ITO., Ward-2(2), Gwalior

ITA 192/AGR/2019[2010-11]Status: DisposedITAT Agra08 Dec 2023AY 2010-11

Bench: Shri Shamim Yahya & Shri Yogesh Kumar Us[Assessment Year: 2010-11] Basant Makhija, Income Tax Officer, Jai Gurudev Enterprises, Ward-2(2), Madhavganj Lashkar Gwalior Vs Gwalior, Madhya Pradesh-474001 Madhya Pradesh Pan-Adypm9235G Assessee Revenue

Section 50CSection 50C(2)

…alue determined by Stamp Valuation Authority being excessive. In such a situation, AO was not bound to refer the matter of valuation to DVO. It has been held in the case of Shard Dinesh Photographer v/s ITO 43 SoT 452 (Mum); Ambattur Clothing Co. Ltd v/s ACIT 326 ITR 245 (Mad) holding that when assessee did not claim before AO that value adopted by Stamp Valuation Authority was more than the fair market value of said property, there is no need for AO to make reference to DVO. Besides this, the appellant has not furnished any details/evidence to establish that fair market value determined by Stamp Valuation Author…

Chandralok Hotels Limited, Hyderabad vs. DCIT, Circle-1(2), Hyderabad

ITA 300/HYD/2017[2011-12]Status: DisposedITAT Hyderabad27 Aug 2021AY 2011-12

Bench: Shri Satbeer Singh Godara & Shri Laxmi Prasad Sahuassessment Year: 2011-12 Chandra Lok Hotels Ltd., Vs. Dy. Commissioner Of Hyderabad. Income-Tax, Circle – 1(2), Hyderabad. Pan – Aaccc 9912 A (Appellant) (Respondent) Assessee By: Shri P. Murali Mohan Rao Revenue By: Shri Rajat Mitra Date Of Hearing: 19/07/2021 Date Of Pronouncement: 27/08/2021

For Appellant: Shri P. Murali Mohan RaoFor Respondent: Shri Rajat Mitra

Section 143(3)Section 50CSection 50OSection 5O

…unity under section 50C of the Act, the AO had no option but to proceed to apply provision of section 50C of the Act and in this regard placed reliance on the decision of the Hon'ble Madras High Court in the case of Ambattur Clothing Co. Ltd., Vs. ACIT (2010) 326 ITR 245 (Madras). The CIT(A)'s attempt ITA No. 1086/Bang/2019 to buttress this claim was in his observation that the AO's reference to the DVO was made suo-moto and invalid as the AO exceeded his jurisdiction. 3.4.6 Per contra, the learned AR has placed reliance on the decision of the Hon'ble Calcutta High Court in the case of Sunil Kumar Agarwal Vs. CIT…

Shri. Somashekar Venkataswamappa, Bangalore vs. Assistant Commissioner of Income Tax, Circle - 3(2)(1), Bangalore

ITA 1086/BANG/2019[2014-15]Status: DisposedITAT Bangalore14 Aug 2019AY 2014-15

Bench: Shri N. V. Vasudevan & Shri Jason P Boazassessment Years : 2014-15 Shri Somashekar Venkataswamappa, Vs. Assistant Commissioner Of Arehalli Village, Uttarahalli Post, Income Tax, Subramanyapura Post, Circle – 3(2)(1), Bangalore-560 061. Bangalore. Pan : Acvpv 7051 K Appellant Respondent Assessee By : Shri Rajeev C. Nulvi, Advocate Revenue By : Shri. Vikas Suryavamshi, Addl. Cit Date Of Hearing : 03.07.2019 Date Of Pronouncement : 14.08.2019 O R D E R Per Shri Jason P Boaz, A.M. :

For Appellant: Shri Rajeev C. Nulvi, AdvocateFor Respondent: Shri. Vikas Suryavamshi, Addl. CIT

Section 143(1)Section 143(3)Section 250Section 50C

…unity under section 50C of the Act, the AO had no option but to proceed to apply provision of section 50C of the Act and in this regard placed reliance on the decision of the Hon’ble Madras High Court in the case of Ambattur Clothing Co. Ltd., Vs. ACIT (2010) 326 ITR 245 (Madras). The CIT(A)’s attempt Page 9 of 12 to buttress this claim was in his observation that the AO’s reference to the DVO was made suo-moto and invalid as the AO exceeded his jurisdiction. 3.4.6 Per contra, the learned AR has placed reliance on the decision of the Hon’ble Calcutta High Court in the case of Sunil Kumar Agarwal Vs. CIT reporte…

Kody Medical Electronics P Ltd., Chennai vs. ACIT, Chennai

In the result, the appeal of the assessee is partly allowed for

ITA 1899/CHNY/2015[2006-07]Status: DisposedITAT Chennai19 Apr 2016AY 2006-07

Bench: Shri Chandra Poojari & Shri G. Pavan Kumar

Section 143(1)Section 143(3)Section 16ASection 16A(5)Section 23A(6)Section 50CSection 50C(2)

…tion of any asset made by the Valuation Officer (u/s 16A of the Wealth Tax Act). 4. The appellant is advised to submit that the judgment of the Allahabad High Court in Dr.Indra Swarup Bhatnagar [(2012) 349 ITR 210 (ALL)j and Ambattur Clothing Co. Ltd [(2010) 326 ITR 245 (Mad)] cited | relied on by the Commissioner (Appeals) have no relevance to the fact situation in the present case and are distinguishable. 5. The Commissioner (Appeals) erred in not accepting the detailed objections raised to the land rate estimated by the Valuation Officer in a manner contrary to the sale instances as per the Sub-Registrar’s o…