Calcutta in Reliance Jute Industries Ltd. v. Income Tax Officer

150 ITR 643High Court1984#4973 most cited

What is Calcutta in Reliance Jute Industries Ltd. v. Income Tax Officer authority for?

The Assessing Officer (AO) is not required to refer the valuation to the District Valuation Officer (DVO) if the AO has conducted a detailed inquiry and is satisfied with the cost of construction. Strict adherence to procedural requirements is essential; failure to comply with mandatory conditions renders the assessment based on such non-compliance invalid.

23

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2016 to 2026.

Also referred to as

Reliance Jute Industries Ltd. v. Income Tax Officer · 150 ITR 643 · section 144B · section 147 · section 263 · adequate inquiry · inadequate inquiry · DVO reference · fair market value · Assessing Officer satisfaction

Sections most often in play

Section 144BSection 147Section 155(15)Section 50CSection 55ASection 56(2)(vii)(b)

Issues it is cited on

section 55asection 55section 263(1)erroneous and prejudicialfair market valuecomplete scrutinyincome-tax officersection 263section 26section 153prescribedperson

Judgments citing Calcutta in Reliance Jute Industries Ltd. v. Income Tax Officer

Vijay Pal Singh, Hardoi vs. Assessment Unit, NFAC

In the result, the appeal of the assessee stands allowed for statistical purposes

ITA 56/LKW/2026[2019-20]Status: DisposedITAT Lucknow30 Mar 2026AY 2019-20

Bench: Shri Kul Bharat & Shri Anadee Nath Misshra

Section 147ASection 50CSection 50C(2)Section 55ASection 56(2)(vii)

…Muktarnama/ Power of Attorney 3 Submission Before CIT Appeal 4 Bank Statement of all co-owners 5 Submission window closed before due date of submission 6 RTI reply dated 18/02/26 7 Judgments i. Reliance Jute and Industries Ltd. Vs. Income tax Officer [1984] 150 ITR 643(Cal.) ii. Commissioner of Income-tax Vs. Gauranginiben S. Shodhanindl.[2014] 45 taxmann.com 356 (Gujrat) iii. ITAT Cuttack bench in case of Lalit Kumar Jalan Vs. ITO [2024]168 taxmann.com 529 (Cuttack-Trib) iv. ITAT Ahmedabad bench B in case of RajniArvindBiral Vs. ITO v. ITAT Lucknow bench B in case of Nirmalsingh Vs. ITO ITA No.83/Lkw/2024. (D.…

Hirenkumar Lavjibhai Kanani, Ahmedabad vs. PCIT, Ahmedabad

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

ITA 522/AHD/2024[2015-16]Status: DisposedITAT Ahmedabad27 Aug 2024AY 2015-16

Bench: Ms. Suchitra Kamble & Shri Makarand V. Mahadeokar

For Appellant: Shri Sagar Shah, A.RFor Respondent: Shri H. Phani Raju, CIT DR
Section 144BSection 147Section 2(22)(e)Section 263

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण अहमदाबाद "यायपीठ अहमदाबाद "यायपीठ “ए“, अहमदाबाद। अहमदाबाद "यायपीठ अहमदाबाद। अहमदाबाद। अहमदाबाद। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, AHMEDABAD सु"ी सु"च"ा का"बले, "या"यक सद"य एवं "ीमकरंद वसंत महादेवकर, लेखा सद"य के सम"। BEFORE MS. SUCHITRA KAMBLE, JUDICIAL MEMBER & SHRI MAKARAND V. MAHADEOKAR, ACCOUNTANT MEMBER I.T.A. No.522/Ahd/2024 (Assessment Year: 2015-16) Hirenkumar Lavjibhai Kanani, Vs. Principal Commissioner of 401, AMI Mangal-2, Nr. Gram Income Tax, Panchayat Office, Bodakdev, Ahmedabad Gujarat-380054…

Shree Krishna Builders, Raipur vs. Principal Commissioner of Income Tax, Raipur-1, Raipur

In the result appeal of the assessee M/s Shree Krishna Colonisers in ITA

ITA 96/RPR/2022[2017-18]Status: DisposedITAT Raipur14 Dec 2023AY 2017-18

Bench: Shri Ravish Sood, Jm & Shri Arun Khodpia, Am (Ita No. 95/Rpr/2022) (Assessment Year: 2017-18) Shree Krishna Colonisers V Principal Commissioner Of Income Tax- 0, Nemichand Gali, Ganj Para Ward S Pcit, Raipur-I No.5, Ram Sagar Para, Raipur, 492001, Chhattisgarh Pan: Abffs7335G (Ita No. 96/Rpr/2022) (Assessment Year: 2017-18) Shree Krishna Builders Principal Commissioner Of Income Tax- 5/425, Nemichand Gali, Ramsagar Para Pcit, Raipur-I Ward, Raipur, Chhattisgarh Pan: Aacft1716A (अपीलाथ"/Appellant) . (""यथ" / Respondent) . िनधा"रती क" ओर से /Assessee By : Shri R. B. Doshi, Ca राज"व क" ओर से /Revenue By : Smt. Ila M. Parmar, Cit-Dr सुनवाई क" तार"ख/ Date Of Hearing : 09.10.2023 घोषणा क" तार"ख/Date Of : 14.12.2023 Pronouncement आदेश / O R D E R Per Arun Khodpia, Am:

For Appellant: Shri R. B. Doshi, CAFor Respondent: Smt. Ila M. Parmar, CIT-DR
Section 133Section 133ASection 142ASection 143(3)Section 153Section 263Section 69C

…nditions of prescribed in relevant section renders the reopening ITA No. 96/RPR/2022, Shri Krishna Builders assessment bad has been discussed in the case of Reliance Jute and Industries Ltd. vs Income-Tax Officer and Ors dated 23 March, 1984 reported in 1984 150 ITR 643 Cal, wherein Hon’ble Calcutta High court had held that provisions of law need to be followed strictly, failure of compliance to prerequisite essential conditions tantamount the valuation as incompetent, so as the assessment based on such report. The relevant observations are as under:- 5. Dr. Pal, in support of his above contention, has relied o…

Shree Krishna Colonisers, Raipur vs. Principle Commissioner of Income Tax, Raipur-1, Raipur

In the result appeal of the assessee M/s Shree Krishna Colonisers in ITA

ITA 95/RPR/2022[2017-18]Status: DisposedITAT Raipur14 Dec 2023AY 2017-18

Bench: Shri Ravish Sood, Jm & Shri Arun Khodpia, Am (Ita No. 95/Rpr/2022) (Assessment Year: 2017-18) Shree Krishna Colonisers V Principal Commissioner Of Income Tax- 0, Nemichand Gali, Ganj Para Ward S Pcit, Raipur-I No.5, Ram Sagar Para, Raipur, 492001, Chhattisgarh Pan: Abffs7335G (Ita No. 96/Rpr/2022) (Assessment Year: 2017-18) Shree Krishna Builders Principal Commissioner Of Income Tax- 5/425, Nemichand Gali, Ramsagar Para Pcit, Raipur-I Ward, Raipur, Chhattisgarh Pan: Aacft1716A (अपीलाथ"/Appellant) . (""यथ" / Respondent) . िनधा"रती क" ओर से /Assessee By : Shri R. B. Doshi, Ca राज"व क" ओर से /Revenue By : Smt. Ila M. Parmar, Cit-Dr सुनवाई क" तार"ख/ Date Of Hearing : 09.10.2023 घोषणा क" तार"ख/Date Of : 14.12.2023 Pronouncement आदेश / O R D E R Per Arun Khodpia, Am:

For Appellant: Shri R. B. Doshi, CAFor Respondent: Smt. Ila M. Parmar, CIT-DR
Section 133Section 133ASection 142ASection 143(3)Section 153Section 263Section 69C

…nditions of prescribed in relevant section renders the reopening ITA No. 96/RPR/2022, Shri Krishna Builders assessment bad has been discussed in the case of Reliance Jute and Industries Ltd. vs Income-Tax Officer and Ors dated 23 March, 1984 reported in 1984 150 ITR 643 Cal, wherein Hon’ble Calcutta High court had held that provisions of law need to be followed strictly, failure of compliance to prerequisite essential conditions tantamount the valuation as incompetent, so as the assessment based on such report. The relevant observations are as under:- 5. Dr. Pal, in support of his above contention, has relied o…

Shri Bhawani Shankar Parashar, Indore vs. The DCIT/ACIT 1 (2), Indore

In the result, appeal of assessee is allowed

ITA 411/IND/2022[2012-13]Status: DisposedITAT Indore21 Jun 2023AY 2012-13

Bench: Shri Vijay Pal Rao & Shri B.M. Biyanishri Bhawani Shankar Pr. Cit-1 Prashar Indore 28, Lasudia Mori, Vijay Vs. Nagar, Indore (Appellant / Assessee) (Respondent/ Revenue) Pan: Bgbpp 2475 G Assessee By Shri S.N. Agrawal, Ar Revenue By Shri P.K. Mishra, Cit-Dr Date Of Hearing 02.05.2023 Date Of Pronouncement 21.06.2023

Section 263

…the Pr. CIT cannot be permitted to invoke the provision of section 263 of the Act merely because he does not agree with the view of the AO. He has relied upon the judgment of Hon’ble Calcutta High Court in the case of Reliance Jute and Industries Ltd. vs. ITO 150 ITR 643 , the judgment of Hon’ble Rajasthan High Court in case of Pr. CIT vs. Om Rudra Priya Holiday Resort Pvt. Ltd. 109 taxmann.com 63 and submitted that the Hon’ble High Court has held that when the Assessing Officer has conducted a detailed inquiry on the issue and called for all relevant records for the purpose of examining the cost of construction…

Vikram Shah, Pune vs. DCIT, Circle-2, Pune

Appeal is dismissed

ITA 24/PUN/2020[2006-07]Status: DisposedITAT Pune30 May 2022AY 2006-07

Bench: Shri S.S.Godara

Section 143(3)Section 48Section 50C(1)Section 50C(2)

…mann.com 352 (Mad). In the same breath, the appellant also contended that once the assessment order was passed pending the receipt of the DVO report, the reference to DVO became invalid. For this, he relied on the decision of Reliance Jute and Industries Ltd. 150 ITR 643 (Kol) and decision of Hon'ble Mumbai ITAT in the case of DCIT Vs. Vida D'Lima IT A No. 5976/Mum/2011 and the case of Eula D'Souza IT A No. 5969/Mum/2011. He contended that the returned income of Rs. 15,09,930/- should be taken as the assessed income as against Rs. 23,16,430/- determined by the AO. 9.3.3 Section 50C(1) of the Act states that wher…

Shri Arvindbhai Lallubhai Lakhankiya, Surat vs. The ACIT, Circle-9, Surat

ITA 962/AHD/2016[2006-07]Status: DisposedITAT Surat12 Oct 2020AY 2006-07

Bench: Shri Pawan Singh, Hon'Ble & Shri Arjun Lal Saini, Hon'Ble(Virtual Court Virtual Hearing) आ.अ.सं./I.T.A No.962/Ahd/2016; "नधा"रणवष"/Assessment Year: 2006-07 Shri Arvindbhai Lallubhai V Asst. Commissioner Of Lakhankiya, B-78, Hans Society, S Income Tax, Circle-9, Surat. Varchha Road, Surat. . [Pan: Aadpl 3819 P] अपीलाथ" / Appellant ""यथ"/Respondent "नधा"रतीक"ओरसे /Assessee By Shri Ashwin Parekh – Ar राज"वक"ओरसे /Revenue By Mrs. Anupama Singla – Sr.Dr

Section 131Section 133ASection 143(1)Section 143(3)Section 147Section 50C(3)

…आयकरअपील"यअ"धकरण,सुरत "यायपीठ,सुरत IN THE INCOME TAX APPELLATE TRIBUNAL : SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, Hon'ble JUDICIAL MEMBER AND SHRI ARJUN LAL SAINI, Hon'ble ACCOUNTANT MEMBER (Virtual Court Virtual Hearing) आ.अ.सं./I.T.A No.962/AHD/2016; "नधा"रणवष"/Assessment Year: 2006-07 Shri Arvindbhai Lallubhai V Asst. Commissioner of Lakhankiya, B-78, Hans Society, s Income Tax, Circle-9, Surat. Varchha Road, Surat. . [PAN: AADPL 3819 P] अपीलाथ" / Appellant ""यथ"/Respondent "नधा"रतीक"ओरसे /Assessee by Shri Ashwin Parekh – AR राज"वक"ओरसे /Revenue by Mrs. Anupama Singla – Sr.DR सुनवाईकीतारीख/ Date of hearin…

The ACIT, Cen-Circle-1, Kozhikkode vs. M/S.Ardra Associates, Thrissur

In the result, the appeals of the assessee are allowed and the appeals of

ITA 379/COCH/2017[2014-15]Status: DisposedITAT Cochin30 Apr 2019AY 2014-15

Bench: S/Shri Chandra Poojari, Am & George George K., Jm I.T.A. Nos. 374 To 379/Coch/2017 Assessment Years : 2008-09 To 2012-13 & 2014-15

Section 131Section 142ASection 143(3)Section 263

…1 IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN BEFORE S/SHRI CHANDRA POOJARI, AM & GEORGE GEORGE K., JM I.T.A. Nos. 374 to 379/Coch/2017 Assessment Years : 2008-09 to 2012-13 & 2014-15 The Assistant Commissioner of Vs. M/s. Ardra Associates, Income-tax, Central Circle-1, Capital Towers, Kozhikode. Thiruambady P.O., Patturaikkal, Thrissur-680 022. [PAN:AAIFA 2325E] (Revenue-Appellant) (Assessee-Respondent) I.T.A. Nos. 495 to 499/Coch/2016 & ITA No. 241/Coch/2018) Assessment Years : 2008-09 to 2012-13 & 2013-14 M/s. Ardra Associates, Vs. The Assistant Commissioner of Capital Towers, Income-…

The ACIT, Cen-Circle-1, Kozhikkode vs. M/S.Ardra Associates, Thrissur

In the result, the appeals of the assessee are allowed and the appeals of

ITA 378/COCH/2017[2012-13]Status: DisposedITAT Cochin30 Apr 2019AY 2012-13

Bench: S/Shri Chandra Poojari, Am & George George K., Jm I.T.A. Nos. 374 To 379/Coch/2017 Assessment Years : 2008-09 To 2012-13 & 2014-15

Section 131Section 142ASection 143(3)Section 263

…1 IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN BEFORE S/SHRI CHANDRA POOJARI, AM & GEORGE GEORGE K., JM I.T.A. Nos. 374 to 379/Coch/2017 Assessment Years : 2008-09 to 2012-13 & 2014-15 The Assistant Commissioner of Vs. M/s. Ardra Associates, Income-tax, Central Circle-1, Capital Towers, Kozhikode. Thiruambady P.O., Patturaikkal, Thrissur-680 022. [PAN:AAIFA 2325E] (Revenue-Appellant) (Assessee-Respondent) I.T.A. Nos. 495 to 499/Coch/2016 & ITA No. 241/Coch/2018) Assessment Years : 2008-09 to 2012-13 & 2013-14 M/s. Ardra Associates, Vs. The Assistant Commissioner of Capital Towers, Income-…

The ACIT, Cen-Circle-1, Kozhikkode vs. M/S.Ardra Associates, Thrissur

In the result, the appeals of the assessee are allowed and the appeals of

ITA 377/COCH/2017[2011-12]Status: DisposedITAT Cochin30 Apr 2019AY 2011-12

Bench: S/Shri Chandra Poojari, Am & George George K., Jm I.T.A. Nos. 374 To 379/Coch/2017 Assessment Years : 2008-09 To 2012-13 & 2014-15

Section 131Section 142ASection 143(3)Section 263

…1 IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN BEFORE S/SHRI CHANDRA POOJARI, AM & GEORGE GEORGE K., JM I.T.A. Nos. 374 to 379/Coch/2017 Assessment Years : 2008-09 to 2012-13 & 2014-15 The Assistant Commissioner of Vs. M/s. Ardra Associates, Income-tax, Central Circle-1, Capital Towers, Kozhikode. Thiruambady P.O., Patturaikkal, Thrissur-680 022. [PAN:AAIFA 2325E] (Revenue-Appellant) (Assessee-Respondent) I.T.A. Nos. 495 to 499/Coch/2016 & ITA No. 241/Coch/2018) Assessment Years : 2008-09 to 2012-13 & 2013-14 M/s. Ardra Associates, Vs. The Assistant Commissioner of Capital Towers, Income-…

The ACIT, Cen-Circle-1, Kozhikkode vs. M/S.Ardra Associates, Thrissur

In the result, the appeals of the assessee are allowed and the appeals of

ITA 376/COCH/2017[2010-11]Status: DisposedITAT Cochin30 Apr 2019AY 2010-11

Bench: S/Shri Chandra Poojari, Am & George George K., Jm I.T.A. Nos. 374 To 379/Coch/2017 Assessment Years : 2008-09 To 2012-13 & 2014-15

Section 131Section 142ASection 143(3)Section 263

…1 IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN BEFORE S/SHRI CHANDRA POOJARI, AM & GEORGE GEORGE K., JM I.T.A. Nos. 374 to 379/Coch/2017 Assessment Years : 2008-09 to 2012-13 & 2014-15 The Assistant Commissioner of Vs. M/s. Ardra Associates, Income-tax, Central Circle-1, Capital Towers, Kozhikode. Thiruambady P.O., Patturaikkal, Thrissur-680 022. [PAN:AAIFA 2325E] (Revenue-Appellant) (Assessee-Respondent) I.T.A. Nos. 495 to 499/Coch/2016 & ITA No. 241/Coch/2018) Assessment Years : 2008-09 to 2012-13 & 2013-14 M/s. Ardra Associates, Vs. The Assistant Commissioner of Capital Towers, Income-…

The ACIT, Cen-Circle-1, Kozhikkode vs. M/S.Ardra Associates, Thrissur

In the result, the appeals of the assessee are allowed and the appeals of

ITA 375/COCH/2017[2009-10]Status: DisposedITAT Cochin30 Apr 2019AY 2009-10

Bench: S/Shri Chandra Poojari, Am & George George K., Jm I.T.A. Nos. 374 To 379/Coch/2017 Assessment Years : 2008-09 To 2012-13 & 2014-15

Section 131Section 142ASection 143(3)Section 263

…1 IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN BEFORE S/SHRI CHANDRA POOJARI, AM & GEORGE GEORGE K., JM I.T.A. Nos. 374 to 379/Coch/2017 Assessment Years : 2008-09 to 2012-13 & 2014-15 The Assistant Commissioner of Vs. M/s. Ardra Associates, Income-tax, Central Circle-1, Capital Towers, Kozhikode. Thiruambady P.O., Patturaikkal, Thrissur-680 022. [PAN:AAIFA 2325E] (Revenue-Appellant) (Assessee-Respondent) I.T.A. Nos. 495 to 499/Coch/2016 & ITA No. 241/Coch/2018) Assessment Years : 2008-09 to 2012-13 & 2013-14 M/s. Ardra Associates, Vs. The Assistant Commissioner of Capital Towers, Income-…

The ACIT, Cen-Circle-1, Kozhikkode vs. M/S.Ardra Associates, Thrissur

In the result, the appeals of the assessee are allowed and the appeals of

ITA 374/COCH/2017[2008-09]Status: DisposedITAT Cochin30 Apr 2019AY 2008-09

Bench: S/Shri Chandra Poojari, Am & George George K., Jm I.T.A. Nos. 374 To 379/Coch/2017 Assessment Years : 2008-09 To 2012-13 & 2014-15

Section 131Section 142ASection 143(3)Section 263

…1 IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN BEFORE S/SHRI CHANDRA POOJARI, AM & GEORGE GEORGE K., JM I.T.A. Nos. 374 to 379/Coch/2017 Assessment Years : 2008-09 to 2012-13 & 2014-15 The Assistant Commissioner of Vs. M/s. Ardra Associates, Income-tax, Central Circle-1, Capital Towers, Kozhikode. Thiruambady P.O., Patturaikkal, Thrissur-680 022. [PAN:AAIFA 2325E] (Revenue-Appellant) (Assessee-Respondent) I.T.A. Nos. 495 to 499/Coch/2016 & ITA No. 241/Coch/2018) Assessment Years : 2008-09 to 2012-13 & 2013-14 M/s. Ardra Associates, Vs. The Assistant Commissioner of Capital Towers, Income-…

M/S.Ardra Associates, Trichur vs. The DCIT, Calicut

In the result, the appeals of the assessee are allowed and the appeals of

ITA 499/COCH/2016[2012-13]Status: DisposedITAT Cochin30 Apr 2019AY 2012-13

Bench: S/Shri Chandra Poojari, Am & George George K., Jm I.T.A. Nos. 374 To 379/Coch/2017 Assessment Years : 2008-09 To 2012-13 & 2014-15

Section 131Section 142ASection 143(3)Section 263

…1 IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN BEFORE S/SHRI CHANDRA POOJARI, AM & GEORGE GEORGE K., JM I.T.A. Nos. 374 to 379/Coch/2017 Assessment Years : 2008-09 to 2012-13 & 2014-15 The Assistant Commissioner of Vs. M/s. Ardra Associates, Income-tax, Central Circle-1, Capital Towers, Kozhikode. Thiruambady P.O., Patturaikkal, Thrissur-680 022. [PAN:AAIFA 2325E] (Revenue-Appellant) (Assessee-Respondent) I.T.A. Nos. 495 to 499/Coch/2016 & ITA No. 241/Coch/2018) Assessment Years : 2008-09 to 2012-13 & 2013-14 M/s. Ardra Associates, Vs. The Assistant Commissioner of Capital Towers, Income-…

M/S.Ardra Associates, Trichur vs. The DCIT, Calicut

In the result, the appeals of the assessee are allowed and the appeals of

ITA 498/COCH/2016[2011-12]Status: DisposedITAT Cochin30 Apr 2019AY 2011-12

Bench: S/Shri Chandra Poojari, Am & George George K., Jm I.T.A. Nos. 374 To 379/Coch/2017 Assessment Years : 2008-09 To 2012-13 & 2014-15

Section 131Section 142ASection 143(3)Section 263

…1 IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN BEFORE S/SHRI CHANDRA POOJARI, AM & GEORGE GEORGE K., JM I.T.A. Nos. 374 to 379/Coch/2017 Assessment Years : 2008-09 to 2012-13 & 2014-15 The Assistant Commissioner of Vs. M/s. Ardra Associates, Income-tax, Central Circle-1, Capital Towers, Kozhikode. Thiruambady P.O., Patturaikkal, Thrissur-680 022. [PAN:AAIFA 2325E] (Revenue-Appellant) (Assessee-Respondent) I.T.A. Nos. 495 to 499/Coch/2016 & ITA No. 241/Coch/2018) Assessment Years : 2008-09 to 2012-13 & 2013-14 M/s. Ardra Associates, Vs. The Assistant Commissioner of Capital Towers, Income-…

M/S.Ardra Associates, Trichur vs. The DCIT, Calicut

In the result, the appeals of the assessee are allowed and the appeals of

ITA 497/COCH/2016[2010-11]Status: DisposedITAT Cochin30 Apr 2019AY 2010-11

Bench: S/Shri Chandra Poojari, Am & George George K., Jm I.T.A. Nos. 374 To 379/Coch/2017 Assessment Years : 2008-09 To 2012-13 & 2014-15

Section 131Section 142ASection 143(3)Section 263

…1 IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN BEFORE S/SHRI CHANDRA POOJARI, AM & GEORGE GEORGE K., JM I.T.A. Nos. 374 to 379/Coch/2017 Assessment Years : 2008-09 to 2012-13 & 2014-15 The Assistant Commissioner of Vs. M/s. Ardra Associates, Income-tax, Central Circle-1, Capital Towers, Kozhikode. Thiruambady P.O., Patturaikkal, Thrissur-680 022. [PAN:AAIFA 2325E] (Revenue-Appellant) (Assessee-Respondent) I.T.A. Nos. 495 to 499/Coch/2016 & ITA No. 241/Coch/2018) Assessment Years : 2008-09 to 2012-13 & 2013-14 M/s. Ardra Associates, Vs. The Assistant Commissioner of Capital Towers, Income-…

M/S.Ardra Associates, Trichur vs. The DCIT, Calicut

In the result, the appeals of the assessee are allowed and the appeals of

ITA 496/COCH/2016[2009-10]Status: DisposedITAT Cochin30 Apr 2019AY 2009-10

Bench: S/Shri Chandra Poojari, Am & George George K., Jm I.T.A. Nos. 374 To 379/Coch/2017 Assessment Years : 2008-09 To 2012-13 & 2014-15

Section 131Section 142ASection 143(3)Section 263

…1 IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN BEFORE S/SHRI CHANDRA POOJARI, AM & GEORGE GEORGE K., JM I.T.A. Nos. 374 to 379/Coch/2017 Assessment Years : 2008-09 to 2012-13 & 2014-15 The Assistant Commissioner of Vs. M/s. Ardra Associates, Income-tax, Central Circle-1, Capital Towers, Kozhikode. Thiruambady P.O., Patturaikkal, Thrissur-680 022. [PAN:AAIFA 2325E] (Revenue-Appellant) (Assessee-Respondent) I.T.A. Nos. 495 to 499/Coch/2016 & ITA No. 241/Coch/2018) Assessment Years : 2008-09 to 2012-13 & 2013-14 M/s. Ardra Associates, Vs. The Assistant Commissioner of Capital Towers, Income-…

M/S.Ardra Associates, Trichur vs. The DCIT(, Trivandrum

In the result, the appeals of the assessee are allowed and the appeals of

ITA 495/COCH/2016[2008-09]Status: DisposedITAT Cochin30 Apr 2019AY 2008-09

Bench: S/Shri Chandra Poojari, Am & George George K., Jm I.T.A. Nos. 374 To 379/Coch/2017 Assessment Years : 2008-09 To 2012-13 & 2014-15

Section 131Section 142ASection 143(3)Section 263

…1 IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN BEFORE S/SHRI CHANDRA POOJARI, AM & GEORGE GEORGE K., JM I.T.A. Nos. 374 to 379/Coch/2017 Assessment Years : 2008-09 to 2012-13 & 2014-15 The Assistant Commissioner of Vs. M/s. Ardra Associates, Income-tax, Central Circle-1, Capital Towers, Kozhikode. Thiruambady P.O., Patturaikkal, Thrissur-680 022. [PAN:AAIFA 2325E] (Revenue-Appellant) (Assessee-Respondent) I.T.A. Nos. 495 to 499/Coch/2016 & ITA No. 241/Coch/2018) Assessment Years : 2008-09 to 2012-13 & 2013-14 M/s. Ardra Associates, Vs. The Assistant Commissioner of Capital Towers, Income-…

Shri Krishan Bahadur Saxena, Bhopal vs. The ITO, Ward-2, Bhopal

In the result, the appeal of the Assessee is partly allowed for statistical purposes

ITA 684/IND/2016[1997-98]Status: DisposedITAT Indore20 Aug 2018AY 1997-98

Bench: Shri Kul Bharat & Shri Manish Boradassessment Year:1997-98

Section 143(3)Section 147Section 148

…ving been the meantime. In such circumstances to allow the assailed valuation proceeding to continue. would militate against well-known canons of strict construction of taxing statutes. 8 Krishan Bahadur Saxena Reliance Jute and Industries Ltd. V ITO[J984] 150 ITR 643. 647(calcuta HC) We are of the opinion that the foundation or bedrock of the jurisdictional facts necessary for giving jurisdiction under section 16A is that the Wealth-tax Officer must be seized of a return filed by the assessee containing valuation of his assets for which he is to apply his mind and adjudicate the valuation for completing the a…

Vijay S. Jobanputra, Mumbai vs. ACIT - 17(3), Mumbai

In the result, this appeal by the assessee stands partly allowed

ITA 5373/MUM/2016[2012-13]Status: DisposedITAT Mumbai17 May 2018AY 2012-13

Bench: Shri Shamim Yahya, Am & Shri Pawan Sing, Jm आयकर अपील सं./I.T.A. No. 5373/Mum/2016 ("नधा"रण वष" / Assessment Year: 2012-13) Shri Vijay S. Jobanputra A.C.I.T.-17(3) Cama Building, 2Nd Floor, Aayakar Bhavan, बनाम/ 24, Dalal Street, Fort, Mumbai-400 020 Vs. Mumbai-400 001 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aadpj 0975 E (अपीलाथ" /Appellant) (""यथ" / Respondent) : अपीलाथ" क" ओर से / Appellant By : Shri K. Shivram/Rahul K. Hakani ""यथ" क" ओर से/Respondent By : Ms. Pooja Swaroop

For Appellant: Shri K. Shivram/Rahul K. HakaniFor Respondent: Ms. Pooja Swaroop

…ous, as the assessing officer has completed the assessment before receipt of the valuation officer's report. In this regard assessee also placed reliance upon honourable Calcutta High Court decision in the case of Reliance Jute Industries Ltd. vs. ITO [1984] 150 ITR 643 (Cal). 6. Considering the above, the ld. Commissioner of Income Tax (Appeals) placed reliance upon the decision of honourable Delhi High Court in the case of ACC Ltd vs. DVO [2012] 21 taxman.com 488 (Del). Following the decision of honourable Delhi High Court, the ld. Commissioner of Income Tax (Appeals) held that additional ground raised by…