B & A PLANTATION & INDUSTRIES LTD. & ANR. v. COMMISSIONER OF INCOME TAX & ORS. HIGH COURT OF GAUHATI

290 ITR 395High Court2007#7104 most cited
16

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2024.

Issues it is cited on

section 44afsection 262inadequate enquirytrade creditorsprejudicial to interest of revenuelack of enquiryrevision u/s 263malabar industrialassessment order erroneoussection 263(1)non application of mindmere change of opinion

Judgments citing B & A PLANTATION & INDUSTRIES LTD. & ANR. v. COMMISSIONER OF INCOME TAX & ORS. HIGH COURT OF GAUHATI

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)

…tation of another authority; and that he cannot permit his judgement to be influenced by matters not disclosed to the assessee. The following decisions are also decisions to the same effect: ITA 146,147 & 148/CHD/2021 A.Y. 2011-12, 2015-16 & 2016-17 53 i) 290 ITR 395 (Gau) B & A Plantation & Industries Ltd. vs. CIT ii) 296 ITR 238 (P&H) CIT vs. Sohana Woolen Mills iii) ITA No. 690/Chd/2010 A.Y. 2005-06 dated 9.3.2012 Sh. Jaswinder Singh vs. CIT v) ITA No. 367/Chd/2012 A.Y. 2007-08 dated 7.3.2013 Aarti International vs. CIT vi) 384 ITR 147 (Del) CIT vs. G&G Pharma India Ltd. vii) ITA No. 7785/2015 (Del) dated…

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)

…tation of another authority; and that he cannot permit his judgement to be influenced by matters not disclosed to the assessee. The following decisions are also decisions to the same effect: ITA 146,147 & 148/CHD/2021 A.Y. 2011-12, 2015-16 & 2016-17 53 i) 290 ITR 395 (Gau) B & A Plantation & Industries Ltd. vs. CIT ii) 296 ITR 238 (P&H) CIT vs. Sohana Woolen Mills iii) ITA No. 690/Chd/2010 A.Y. 2005-06 dated 9.3.2012 Sh. Jaswinder Singh vs. CIT v) ITA No. 367/Chd/2012 A.Y. 2007-08 dated 7.3.2013 Aarti International vs. CIT vi) 384 ITR 147 (Del) CIT vs. G&G Pharma India Ltd. vii) ITA No. 7785/2015 (Del) dated…

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)

…tation of another authority; and that he cannot permit his judgement to be influenced by matters not disclosed to the assessee. The following decisions are also decisions to the same effect: ITA 146,147 & 148/CHD/2021 A.Y. 2011-12, 2015-16 & 2016-17 53 i) 290 ITR 395 (Gau) B & A Plantation & Industries Ltd. vs. CIT ii) 296 ITR 238 (P&H) CIT vs. Sohana Woolen Mills iii) ITA No. 690/Chd/2010 A.Y. 2005-06 dated 9.3.2012 Sh. Jaswinder Singh vs. CIT v) ITA No. 367/Chd/2012 A.Y. 2007-08 dated 7.3.2013 Aarti International vs. CIT vi) 384 ITR 147 (Del) CIT vs. G&G Pharma India Ltd. vii) ITA No. 7785/2015 (Del) dated…

SHRI MANMOHAN SINGH KAPUR,HOSHIARPUR vs. PRINCIPAL COMMISSIONER OF INCOME TAX-1, JALANDHAR

In the result, appeal of the assessees in ITA Nos

ITA 68/ASR/2022[2017-18]Status: DisposedITAT Amritsar22 Mar 2023AY 2017-18

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

For Appellant: Sh. Surinder Mahajan, CAFor Respondent: Smt. Balwinder Kaur, CIT-DR
Section 115BSection 143Section 143(3)Section 147Section 148Section 263Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T. A. No. 66/Asr/2022 Assessment Year: 2017-18 Smt. Harneet Kaur Juneja V. Pr. Commissioner of Income R/o 216 Lajpat Nagar, Tax-1, Jalandhar Jalandhar (Punjab) [PAN: AJBPJ 4673Q] (Appellant) (Respondent) I.T. A. No. 67/Asr/2022 Assessment Year: 2012-13 Sh. Sukhjit Singh V. Pr. Commissioner of Income Village & P.O. Manik Dheri, Tax-1, Jalandhar Hoshiarpur (Punjab) [PAN: BHAPS 9843P] (Appellant) (Respondent) I.T. A. No. 68/Asr/2022 Assessment Year: 2017…

SHRI SUKHJIT SINGH,HOSHIARPUR vs. PRINCIPAL COMMISSIONER OF INCOME TAX-1, JALANDHAR

In the result, appeal of the assessees in ITA Nos

ITA 67/ASR/2022[2012-13]Status: DisposedITAT Amritsar22 Mar 2023AY 2012-13

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

For Appellant: Sh. Surinder Mahajan, CAFor Respondent: Smt. Balwinder Kaur, CIT-DR
Section 115BSection 143Section 143(3)Section 147Section 148Section 263Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T. A. No. 66/Asr/2022 Assessment Year: 2017-18 Smt. Harneet Kaur Juneja V. Pr. Commissioner of Income R/o 216 Lajpat Nagar, Tax-1, Jalandhar Jalandhar (Punjab) [PAN: AJBPJ 4673Q] (Appellant) (Respondent) I.T. A. No. 67/Asr/2022 Assessment Year: 2012-13 Sh. Sukhjit Singh V. Pr. Commissioner of Income Village & P.O. Manik Dheri, Tax-1, Jalandhar Hoshiarpur (Punjab) [PAN: BHAPS 9843P] (Appellant) (Respondent) I.T. A. No. 68/Asr/2022 Assessment Year: 2017…

SMT HARNEET KAUR JUNEJA,JALANDHAR vs. PRINCIPAL COMMISSIONER OF INCOME TAX -1, JALANDHAR

In the result, appeal of the assessees in ITA Nos

ITA 66/ASR/2022[2017-18]Status: DisposedITAT Amritsar22 Mar 2023AY 2017-18

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

For Appellant: Sh. Surinder Mahajan, CAFor Respondent: Smt. Balwinder Kaur, CIT-DR
Section 115BSection 143Section 143(3)Section 147Section 148Section 263Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T. A. No. 66/Asr/2022 Assessment Year: 2017-18 Smt. Harneet Kaur Juneja V. Pr. Commissioner of Income R/o 216 Lajpat Nagar, Tax-1, Jalandhar Jalandhar (Punjab) [PAN: AJBPJ 4673Q] (Appellant) (Respondent) I.T. A. No. 67/Asr/2022 Assessment Year: 2012-13 Sh. Sukhjit Singh V. Pr. Commissioner of Income Village & P.O. Manik Dheri, Tax-1, Jalandhar Hoshiarpur (Punjab) [PAN: BHAPS 9843P] (Appellant) (Respondent) I.T. A. No. 68/Asr/2022 Assessment Year: 2017…

ROCKSALT INTERACTIVE GAMES PRIVATE LIMITED ,HYDERABAD vs. INCOME TAX OFFICER, WARD-3(2) , HYDERABAD

In the result, the appeal of the assessee is allowed

ITA 403/HYD/2020[2015-16]Status: DisposedITAT Hyderabad12 Dec 2022AY 2015-16

Bench: Shri Rama Kanta Panda & Shri Laliet Kumarm/S. Rocksalt Interactive Income Tax Officer, Vs. Games Pvt. Ltd., Ward 3(2), Hyderabad. Hyderabad. Pan Aafcr3033A (Appellant) (Respondent) Appellant By : Shri P. Murali Mohan Rao, C.A. Respondent By : Shri Vijay Bhaskar Reddy, Cit-Dr Date Of Hearing : 16.11.2022 Date Of Pronouncement : 12.12.2022 O R D E R Per Shri Laliet Kumar, J.M. : This Appeal Filed By The Assessee Is Directed Against The Order Dt.30.03.2020 Of The Learned Pr. Commissioner Of Income Tax/Cit-3, Hyderabad Relating To Assessment Year 2015-16 U/S. 263 Of The Income Tax Act, 1961 (In Short ‘The Act’).

For Appellant: Shri P. Murali Mohan RaoFor Respondent: Shri Vijay Bhaskar
Section 139Section 139(1)Section 263Section 72Section 73Section 73ASection 74Section 74ASection 80

…were initiated and dropped then the original assessment order got merged with the rectification order. In support of the above, reliance was placed on the decision of the Hon'ble High Court of Guwahati in the case of B & A Plantation & Industries Ltd. Vs CIT (290 ITR 395) wherein it was held as under: "The power to reopen an assessment under section147, the power to rectify an order under section 154 and the power to suo motu revise an assessment under section 263; operate in different and distinct fields. The authorities prescribed for the exercise of such powers are also different as are the facts and situatio…

M/S MUSTAFA ASSOCIATES,,CHANDRAPUR vs. C.I.T.-3, NAGPUR

The appeal of the appellant is allowed in term of aforestated observation

ITA 167/NAG/2015[2010-11]Status: DisposedITAT Nagpur28 Apr 2022AY 2010-11

Bench: Shri Ravish Sood & Shri Jamlappa D Battullआयकर अपील सं. / Ita No. 167/Nag/2015 आयकर िनधा"रण वष" / Assessment Year : 2010-2011 M/S Mustafa Associates, Nr Vasant Bhavan, Kasturba Rd. Chandrapur – 442 402(Maharashtra) Pan : Aalfm 6727 F . . . . . . . अपीलाथ" / Appellant बनाम / V/S. Commissioner Of Income Tax-3, Aayakar Bhavan, Nagpur – 440 001 (Mh) . . . . . . . ""यथ" / Respondent }Kjk / Appearances Assessee By : Shri S. C. Thakar Revenue By : Shri Pradeep Headoo सुनवाई क" तारीख / Date Of Conclusive Hearing : 18/02/2022 घोषणा क" तारीख / Date Of Pronouncement : 28/04/2022 आदेश / Order Per Jamlappa D Battull, Am; The Appellant Against The Revisionary Order Of Commissioner Of Income Tax-3, Nagpur [For Short “Cit”] Dt. 07/03/2015 Passed U/S 263 Of The Income-Tax Act, 1961 [For Short “The Act”], Which In Turn Dove Out Of Regular Order Of Assessment Dt. 27/11/2012 Passed U/S 143(3) Of The Act By The Income Tax Officer-Ward-2, Chandrapur [For Shot “Ao”], Filed These Appeals Before Income Tax Appellate Tribunal [For Short “The Tribunal”] U/S 253. Itat-Nagpur Page 1 Of 16

For Appellant: Shri S. C. ThakarFor Respondent: Shri Pradeep Headoo
Section 143(1)Section 143(2)Section 143(3)Section 253Section 263Section 80I

…o the interest of revenue in view of explanation 2 to section 263 of the Act. In this count we shall necessarily refer the ratio drawn by Hon'ble Guwahati High Court while adjudicating on similar issue in “B & A Plantation & Industries Ltd Vs CIT” reported at 290 ITR 395, where Hon’ble Lordship have emphasised the ratio decidendi laid by Hon’ble Apex Court in “Sirpur Paper Mill Ltd. Vs CWT” reported in 77 ITR 6, that while exercising power, the Commissioner must have an unbiased mind and decide the dispute according to the procedure which is consistent with the principles of natural justice and cannot permit his…

M/S. PRACHI AGRICULTURE & PROPERTIES PVT. LTD.,RAIPUR vs. PR. CIT-1, RAIPUR

ITA 30/RPR/2021[2016-17]Status: DisposedITAT Raipur21 Apr 2022AY 2016-17

Bench: Shri Ravish Sood & Shri Jamlappa D Battullआयकर अपील सं. / Ita No. : 30/Rpr/2021 कर धििाारण वर्ा / Assessment Year : 2016-2017 M/S Prachi Agriculture & Properties Private Limited 18-19, Anupam Nagar, Raipur (Cg) 492 001 Pan : Aabcp 3701 H . . . . . . . . अपीलार्थी / Appellant बिाम / V/S Pr. Commissioner Of Income Tax-1, Central Revenue Building, Civil Lines, Raipur . . . . . . . प्रत्यर्थी / Respondent द्वारा / Appearances Assessee By : Shri Nikhilesh Begani Revenue By : Shri P. K. Mishra सुनवाई की तारीख / Date Of Conclusive Hearing : 10/02/2022 घोषणा की तारीख / Date Of Pronouncement : 21/04/2022 आदेश / Order Per Jamlappa D Battull, Am; Against The Revisionary Order Of Principal Of Commissioner Of Income Tax, Raipur-1 [For Short “Pcit”] Passed U/S 263 Of The Income-Tax Act, 1961 [For Short “The Act”] Vide Order Dt 26/03/2021, For The Assessment Year [For Short “Ay”] 2016-2017, The Appellant Assessee Filed This Appeal Before Income Tax Appellate Tribunal [For Short “The Tribunal”] U/S 253(1) Of The Act.

For Appellant: Shri Nikhilesh BeganiFor Respondent: Shri P. K. Mishra
Section 143(3)Section 253(1)Section 263Section 68

…d and addressed by the Ld. AO while framing assessment u/s 143(3) of the Act. In this count we shall necessarily refer the ratio drawn by Hon'ble Guwahati High Court while adjudicating on similar issue in “B & A Plantation & Industries Ltd Vs CIT” reported at 290 ITR 395, where Hon’ble Lordship have emphasised the ratio decidendi laid by Hon’ble Apex Court in “Sirpur ITAT-Raipur Page 10 of 12 M/s Prachi Agriculture & Properties Private Limited AY 2016-2017 Paper Mill Ltd. Vs CWT” reported in 77 ITR 6, that while exercising power, the Commissioner must have an unbiased mind and decide the dispute according to the…

ARIHANT JEWELLERS PVT. LTD.,BHILAI vs. PR. CIT-1, RAIPUR

ITA 61/RPR/2021[2011-12]Status: DisposedITAT Raipur01 Apr 2022AY 2011-12

Bench: Shri Ravish Sood & Shri Jamlappa D. Battullआयकर अपील सं. / Ita No. 61/Rpr/2021 धििाारण वर्ा / Assessment Year : 2011-2012 Arihant Jewellers Private Limited 2/6, Akash Ganga, Supela, Bhilai (C.G.) .......अपीलार्थी / Appellant Pan : Aaica 6953 H

For Appellant: Shri S. R. RaoFor Respondent: Shri P. K. Mishra
Section 143(3)Section 253Section 263Section 263(1)Section 68

…rt and concluded in absence of deprecative material, is untenable in law 14. In this count we shall necessarily refer the ratio drawn by Hon'ble Guwahati High Court while adjudicating on similar issue in “B & A Plantation & Industries Ltd Vs CIT” reported at 290 ITR 395, where Hon’ble Lordship have emphasised the ratio decidendi laid by Hon’ble Apex Court in “Sirpur Paper Mill Ltd. Vs CWT” reported in 77 ITR 6, that while exercising power, the Commissioner must have an unbiased mind and decide ITAT-Raipur Page 9 of 11 AY – 2011-2012 the dispute according to the procedure which is consistent with the principles…

M/S ACTIVE TOOLS (P). LIMITED,JALANDHAR vs. DEPUTY COMMISSIONER OF INCOME TAX CIRCLE -II, JALANDHAR

ITA 260/ASR/2019[2014-15]Status: DisposedITAT Amritsar16 Aug 2021AY 2014-15

Bench: : Shri Laliet Kumar & Dr. Mitha Lal Meena

Section 115Section 133ASection 142(1)Section 154Section 68Section 69Section 69ASection 69BSection 69CSection 69D

…In the Income-Tax Appellate Tribunal, Amritsar Bench, Amritsar Before : Shri Laliet Kumar, Judicial Member And Dr. Mitha Lal Meena, Accountant Member ITA Nos.260/Amr/2019 Assessment Year2014-15 V.S. DCIT Circle – II M/s. Active Tools P. Ltd. 79, New Udyog Nagar Fazilpur Randhawa Masanda, Jhalandhar Jhalandhar (Punjab) PAN:AAECA6485E (Appellant) (Respondent) Appellant by Sh. Surindra Mahajan, C.A. Respondent by Smt. Jatindra Kaur, D.R. Date of Hearing 14.07.2021 16.08.2021 Date of Pronouncement ORDER Per Laliet Kumar, J.M. 1. That the present appeal was filed by the Assessee,feeling aggrieved by the order pas…

MR. ABHISAR SHARMA,NOIDA vs. DCIT, NEW DELHI

In the result, the appeal filed by the assessee is allowed

ITA 3285/DEL/2015[2005-06]Status: DisposedITAT Delhi27 Jan 2021AY 2005-06

Bench: Shri R.K. Panda & Ms Suchitra Kambleassessment Year: 2005-06 Mr. Abhisar Sharma, Vs Dcit, B-602, Plot No.F-2, Circle-64(1), The Crescent, B-Block, Room No.314, Sector-50, Pratyakshkar Bhawan, Noida. Civic Centre, New Delhi. Pan: Aigps3840N (Appellant) (Respondent) Assessee By : Shri Gautam Jain, Advocate & Shri Lalit Mohan, Ca Revenue By : Shri J.K. Mishra, Cit-Dr. Date Of Hearing : 12.01.2021 Date Of Pronouncement : 27.01.2021 Order Per R.K. Panda, Am: This Appeal Filed By The Assessee Is Directed Against The Order Dated 30Th March, 2015 Passed U/S 263 Of The It Act By The Pcit-22, Delhi, Relating To Assessment Year 2005-06. 2. Facts Of The Case, In Brief, Are That The Assessee Is An Individual & Filed His Return Of Income On 22Nd July, 2005 Declaring Income Of Rs.9,00,355/-. The Assessee In The Return Of Income Had Declared Income From Salary At Rs.9,81,964/- & Loss From House Property At Rs.81,609/-. The Return Was Processed U/S 143(1) Of The Act On 4Th July, 2006 At The Same Income. Subsequently, The Case Of The Assessee Was Reopened By Issue Of Notice U/S 148 Of The Act Dated 27Th March, 2012 After Obtaining Prior Approval Of The Addl. Cit, Range-7, New Delhi, Vide His Letter No.526 Dated 27Th March, 2012. The Ao Completed The Assessment U/S 147/143(3) On 28Th March, 2013, Determining The Income Of The Assessee At Rs.11,03,270/- As Against The Returned Income Of Rs.9,00,355/- Wherein He Made The Following Additions:-

For Appellant: Shri Gautam Jain, Advocate &For Respondent: Shri J.K. Mishra, CIT-DR
Section 127Section 143(1)Section 147Section 148Section 17Section 17(2)Section 263Section 68Section 69C

…etro Express (P) Ltd., 398 ITR 8 (Del) ix) Shri Abhimanyu Gupta vs. PCIT, ITA No. 771/CHD/2017; x) Narayan Tatu Rane vs. ITO 70 taxmann.com 227 (Mumbai Trib.); xi) Jeewanlal Ltd. vs. Addl. ICT, 108 ITR 407 (Cal); xii) B&A Plantation & Industries Ltd. vs. CIT, 290 ITR 395 (Gau); xiii) CIT vs. Sunbeam Auto Ltd., 332 ITR 167 (Del); xiv) CIT vs. Wear Exports Ltd., 341 ITR 166 (Del); xv) CIT vs. Vikas Polymers, 341 ITR 537 (Del); xvi) M/s Klaxon Trading (P) Ltd. vs. PCIT, ITA No.7265/Del/2017. 21 12. The ld. Counsel submitted that even otherwise in a case where two views are possible and the AO has taken a view with w…

JITINDER SINGH CHADHA,NEW DELHI vs. PRCIT-18, NEW DELHI

In the result, the appeal of the assessee is allowed

ITA 2732/DEL/2018[2013-14]Status: DisposedITAT Delhi31 Dec 2018AY 2013-14

Bench: Sh. N. K. Saini, Hon’Ble & Smt. Beena A. Pillaiita No. 2732/Del/2018 : Asstt. Year : 2013-14 Mr. Jitindar Singh Chadha, Vs Pr. Cit-18, C-266, Defence Colony, New Delhi-110002 New Delhi-110024 (Appellant) (Respondent) Pan No. Aabpc6181D Assessee By : Sh. R. S. Ahuja, Ca Revenue By : Sh. Kumar Hrishikesh, Cit Dr Date Of Hearing : 04.12.2018 Date Of Pronouncement : 31.12.2018 Order Per N. K. Saini: This Is An Appeal By The Assessee Against The Order Dated 31.03.2018 Of Ld. Pr. Cit-18, New Delhi.

For Appellant: Sh. R. S. Ahuja, CAFor Respondent: Sh. Kumar Hrishikesh, CIT DR
Section 143(3)Section 263Section 55A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’, NEW DELHI Before Sh. N. K. Saini, Hon’ble Vice President and Smt. Beena A. Pillai, Judicial Member ITA No. 2732/Del/2018 : Asstt. Year : 2013-14 Mr. Jitindar Singh Chadha, Vs Pr. CIT-18, C-266, Defence Colony, New Delhi-110002 New Delhi-110024 (APPELLANT) (RESPONDENT) PAN No. AABPC6181D Assessee by : Sh. R. S. Ahuja, CA Revenue by : Sh. Kumar Hrishikesh, CIT DR Date of Hearing : 04.12.2018 Date of Pronouncement : 31.12.2018 ORDER Per N. K. Saini, Vice President: This is an appeal by the assessee against the order dated 31.03.2018 of ld. Pr. CIT-18, New De…

ARABINDA ROY,HOOGHLY vs. C.I.T KOLKATA - XX, HOOGHLY

In the result, assessee’s appeal stands allowed

ITA 1367/KOL/2013[2008-09]Status: DisposedITAT Kolkata24 Aug 2016AY 2008-09

Bench: Shri Waseem Ahmed & Shri S.S.Viswanethra Raviassessment Years:2008-09

Section 143(2)Section 143(3)Section 263Section 263(1)

…I.T. (1977) 108 ITR 407 (CAL)] where it was held : “CIT issuing notice under s. 263 at the suggestion of audit without exercising his own discretion and judgment, such notice is invalid.” 2) [B AND A PLANTATIONAND INDUSTRIES LID AND ANOTHER -VS- C.LT. (2007) 290 ITR 395 (GAU)]. “Revision—Erroneous and prejudicial order—Absence of finding/reasons by CIT—An order cannot be termed erroneous unless it can be shown to be an order which is not in accordance with law—Every error of an assessing authority is not open to exercise of powers under s. 263—Error committed by the primary authority must be an error of jurisdi…

M/S. CENTURY TEXTILES AND INDUSTRIES LTD,MUMBAI vs. THE ACIT CIR 6(2), MUMBAI

The appeal of the assessee stands allowed

ITA 5677/MUM/2008[2005-2006]Status: DisposedITAT Mumbai07 Apr 2016AY 2005-2006

Bench: Shri Amit Shukla & Shri Rajesh Kumar

Section 105Section 106Section 10BSection 115JSection 143Section 143(3)Section 14ASection 263

…-up by the Audit party. In support of this contention, reliance was placed on the following decisions; i) Jeevanlal (1929) Ltd. vs ACIT, 108 ITR 407(Cal.)(HC) ii) CIT vs. Sohann Woolen Mills, 296 ITR 238(P&H)(HC) iii) B&A Plantation and Industries Ltd vs CIT, 290 ITR 395 (Gauhati)(HC). (ii) The AO has applied his mind in detail with regard to computation of income, claim of deduction regarding 10B Units, including losses and depreciation right from assessment year 1997-98 onwards. Further all the assessments for these years were completed under section 143(3). Not only that the modification in the quantum of dep…

M/S. CENTURY TEXTILES AND INDUSTRIES LTD,MUMBAI vs. THE ACIT RG 6(2), MUMBAI

The appeal of the assessee stands allowed

ITA 4875/MUM/2008[2004-2005]Status: DisposedITAT Mumbai07 Apr 2016AY 2004-2005

Bench: Shri Amit Shukla & Shri Rajesh Kumar

Section 105Section 106Section 10BSection 115JSection 143Section 143(3)Section 14ASection 263

…-up by the Audit party. In support of this contention, reliance was placed on the following decisions; i) Jeevanlal (1929) Ltd. vs ACIT, 108 ITR 407(Cal.)(HC) ii) CIT vs. Sohann Woolen Mills, 296 ITR 238(P&H)(HC) iii) B&A Plantation and Industries Ltd vs CIT, 290 ITR 395 (Gauhati)(HC). (ii) The AO has applied his mind in detail with regard to computation of income, claim of deduction regarding 10B Units, including losses and depreciation right from assessment year 1997-98 onwards. Further all the assessments for these years were completed under section 143(3). Not only that the modification in the quantum of dep…