Bassera Realtors (P.) Ltd. v. CIT

163 TTJ 736Income Tax Appellate Tribunal2015#14578 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2024.

Also reported as

55 Taxmann.com 327

Issues it is cited on

section 44afsection 262trade creditorsinadequate enquiryrevision u/s 263non application of mindsection 263(1)lack of enquirymalabar industrialsection 194asundry creditorssection 44a

Judgments citing Bassera Realtors (P.) Ltd. v. CIT

Exotic Realtors and Developers, Chandigarh vs. Pr.CIT-1, Chandigarh

In the result, appeal of the assessee is allowed

ITA 189/CHANDI/2023[2018-19]Status: DisposedITAT Chandigarh26 Jul 2024AY 2018-19

Bench: SHRI. KRINWANT SAHAY (Accountant Member), SHRI. PARESH M. JOSHI (Judicial Member)

For Appellant: Shri Ajay Jain, C.AFor Respondent: Shri Rohit Sharma, CIT DR
Section 142(1)Section 143(2)Section 143(3)Section 253Section 263

…आयकर अपीलीय अिधकरण,च"ीगढ़ "ायपीठ “ए” , च"ीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “A”, CHANDIGARH HEARING THROUGH: PHYSICAL MODE "ी कृणव"त सहाय, लेखा सद"य एवं "ी परेश म. जोशी, "याियक सद"य BEFORE: SHRI. KRINWANT SAHAY, AM & SHRI. PARESH M. JOSHI, JM आयकर अपील सं./ ITA NO. 189/Chd/2023 िनधा"रण वष" / Assessment Year : 2018-19 EXOTIC REALTORS AND बनाम The Pr. CIT-1 DEVELOPERS Chandigarh C.A AJAY KUMAR JAIN C/O AJAY JAIN AND CO. SCO 80-81, 4TH FLOOR SECTOR-17C CHANDIGARH "ायी लेखा सं./PAN NO: AADFE9430F अपीलाथ"/Appellant ""थ"/Respondent िनधा"रती की ओर से/Assessee by : Shri Ajay Jain, C.A राज" की ओर से…

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)

…there is even no mention of any such enquiry having been carried out by the AO. It has been contended that no minimal enquiry is mandatorily to be carried by the CIT in the revisionary proceedings. Reliance in this regard has been placed on “Basera Realtors” 163 TTJ 736 (CHD), “Raj Laxmi” ITA 146,147 & 148/CHD/2021 A.Y. 2011-12, 2015-16 & 2016-17 95 31 SOT 353 (Chennai) (SB), “Daniel Merchants” (2017) TIOL 455 (SC)(IT) & “Daniel Merchants” (2017) TIOL 2526 (HC) (KOL) (IT). 39.1 In this regard, we find that no such objection was raised by the CIT in the impugned order. It is well settled that the case of the…

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)

…there is even no mention of any such enquiry having been carried out by the AO. It has been contended that no minimal enquiry is mandatorily to be carried by the CIT in the revisionary proceedings. Reliance in this regard has been placed on “Basera Realtors” 163 TTJ 736 (CHD), “Raj Laxmi” ITA 146,147 & 148/CHD/2021 A.Y. 2011-12, 2015-16 & 2016-17 95 31 SOT 353 (Chennai) (SB), “Daniel Merchants” (2017) TIOL 455 (SC)(IT) & “Daniel Merchants” (2017) TIOL 2526 (HC) (KOL) (IT). 39.1 In this regard, we find that no such objection was raised by the CIT in the impugned order. It is well settled that the case of the…

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)

…there is even no mention of any such enquiry having been carried out by the AO. It has been contended that no minimal enquiry is mandatorily to be carried by the CIT in the revisionary proceedings. Reliance in this regard has been placed on “Basera Realtors” 163 TTJ 736 (CHD), “Raj Laxmi” ITA 146,147 & 148/CHD/2021 A.Y. 2011-12, 2015-16 & 2016-17 95 31 SOT 353 (Chennai) (SB), “Daniel Merchants” (2017) TIOL 455 (SC)(IT) & “Daniel Merchants” (2017) TIOL 2526 (HC) (KOL) (IT). 39.1 In this regard, we find that no such objection was raised by the CIT in the impugned order. It is well settled that the case of the…

M/S Motia Township Pvt. Ltd., Zirakpur vs. DCIT, Patiala

In the result, the appeal of the assessee is allowed

ITA 456/CHANDI/2013[2008-09]Status: DisposedITAT Chandigarh17 May 2018AY 2008-09

Bench: Shri Sanjay Garg & Ms. Annapurna Guptam/S Motia Township Pvt. Ltd., Vs. The D.C.I.T., Shop No.102, Royale Estate, Central Circle, Chandigarh Delhi Highway, Patiala. Zirakpur. Pan: Aaecm8113D (Appellant) (Respondent)

For Appellant: Shri Ashwani Kumar, CAFor Respondent: Shri Ashish Abrol, CIT DR
Section 127Section 132Section 143(3)Section 153ASection 263

…IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH ‘B’, CHANDIGARH BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND MS. ANNAPURNA GUPTA, ACCOUNTANT MEMBER M/s Motia Township Pvt. Ltd., Vs. The D.C.I.T., Shop No.102, Royale Estate, Central Circle, Chandigarh Delhi Highway, Patiala. Zirakpur. PAN: AAECM8113D (Appellant) (Respondent) Appellant by : Shri Ashwani Kumar, CA Respondent by : Shri Ashish Abrol, CIT DR Date of hearing : 15.05.2018 Date of Pronouncement : 17.05.2018 ORDER PER ANNAPURNA GUPTA, A.M. : This appeal has been preferred by the assessee against the order of Ld. Commissioner of Income Tax (Central…

Surendra L. Hiranandani, Mumbai vs. Pr CIT Cen 1, Mumbai

In the result all the appeals for A

ITA 3226/MUM/2017[2008-09]Status: DisposedITAT Mumbai14 Feb 2018AY 2008-09

Bench: D.T. Garasia & Shri N. K. Pradhan

For Appellant: Shri Vijay MehtaFor Respondent: ShriManjunatha Swamy
Section 139Section 143(3)Section 153ASection 24Section 263

…/s.263 of the Act was that the assessing officer had failed to cause inquiry. In the present case, all the details were filed before CIT and the CIT had not applied his mind to the details filed by the assessee. In respect of Bassera Realtors (P.) Ltd. v CIT [163 TTJ 736 (Chandigarh)], the Assessing Officer has not applied his mind. In respect of Hon’ble Delhi High Court in case of CIT Vs. Ashok Logani [2011] 11 taxmann.com 208, learned AR submitted that assessee has filed relevant details before the CIT, no inquiry has been cause before passing order u/s.263 of the Act. In Logani’s case assessee has given explan…

Solvay Pharma India Ltd, Mumbai vs. Pr CIT RG 2, Mumbai

In the result, appeal of the assessee is allowed

ITA 3585/MUM/2016[2011-12]Status: DisposedITAT Mumbai11 Jan 2018AY 2011-12

Bench: Shri R.C.Sharma, Am & Shri Ram Lal Negi, Jm M/S. Solvay Pharma India Ltd., Vs. Pr Cit Rg-2 Now Merged With Abbott India Aayakar Bhavan Ltd., Mumbai 3-4 Corporate Park Sion Trombay Road Mumbai – 400 071`` Pan/Gir No.Aaacbv5170B Appellant) Respondent) ..

Section 263Section 37Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “E”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI RAM LAL NEGI, JM M/s. Solvay Pharma India Ltd., Vs. PR CIT RG-2 Now Merged with Abbott India Aayakar Bhavan Ltd., Mumbai 3-4 Corporate Park Sion Trombay Road Mumbai – 400 071`` PAN/GIR No.AAACBV5170B Appellant) Respondent) .. Assessee by Shri Madhur Agarwal Revenue by Shri Manjunatha Swamy Date of Hearing 06/11/2017 Date of Pronouncement 11/01/2018 आदेश / O R D E R PER R.C.SHARMA (A.M): This is an appeal filed by the assessee against the order of CIT-2, Mumbai dated 30/03/2016 for A.Y.2011-12 in the matter of order pas…

Bassera Realtors (P.) Ltd. v. CIT (163 TTJ 736) — Cited in 7 Judgments | BharatTax