CIT, Bangalore v. Chemsworth (P) Ltd.

119 Taxmann.com 358High Court2020#5174 most cited

What is CIT, Bangalore v. Chemsworth (P) Ltd. authority for?

The revisionary power under Section 263 cannot be invoked merely on the ground of inadequate enquiry by the Assessing Officer if the assessee has furnished all details and the Assessing Officer has taken a plausible view.

22

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2021 to 2026.

Also referred to as

CIT · Bangalore v. Chemsworth (P) Ltd. · Section 263 · inadequate enquiry · lack of enquiry · revision u/s 263 · erroneous and prejudicial · assessment order · plausible view · furnished all details

Sections most often in play

Section 263Section 143(3)Section 143(2)Section 142(1)Section 194CSection 44ADSection 57Section 119

Issues it is cited on

inadequate enquirymalabar industriallack of enquirysection 56(2)(viib)section 263(1)revision under section 263erroneous and prejudicialsection 194cdisallowance under section 14asection 44adbest judgment assessmentsection 57

Judgments citing CIT, Bangalore v. Chemsworth (P) Ltd.

M/S- Rawat Balaji (Joint Venture), Jharsuguda vs. Prilncipal, CIT, Sambalpur

In the result, appeal of the assessee in ITA No

ITA 193/CTK/2019[204-15]Status: DisposedITAT Cuttack15 Dec 2021

Bench: Shri C.M. Garg, Jm & Shri Manish Borad, Am आयकर अपीऱ सं./Ita Nos.193/Ctk/2019 (नििाारण वषा / Assessment Year :2014-2015) M/S Rawats-Balaji(Jv), Vs Pr.Cit, Sambalpur At/Po-Belpahar(Rs), Dist : Jharsuguda Pan No. : Aabar 9061 J Tan No. : Bbnr01647 C & आयकर अपीऱ सं./Ita Nos.194/Ctk/2019 (नििाारण वषा / Assessment Year :2014-2015) M/S Sbepl-Gril(Jv), Vs Pr.Cit, Sambalpur At/Po-Belpahar(Rs), Dist : Jharsuguda Pan No. : Aafas 2639 R Tan No. : Bbns04348 B & आयकर अपीऱ सं./Ita Nos.195/Ctk/2019 (नििाारण वषा / Assessment Year :2014-2015) Shree Balaji Engicons Pvt Ltd Vs Pr.Cit, Sambalpur At/Po-Belpahar(Rs), Dist : Jharsuguda Pan No. : Aagcs 4292 P Tan No. : Bbns00091 A (अऩीलाथी /Appellant) (प्रत्यथी / Respondent) .. ननधाारिती की ओर से /Assessee By : Shri Satyanarayan Agarwal, Ar िाजस्व की ओर से /Revenue By : Shri M.K.Gautam, Citdr सुनवाई की तािीख / Date Of Hearing : 26/10/2021 घोषणा की तािीख/Date Of Pronouncement : 23/12/2021 आदेश / O R D E R Per Bench: These Three Appeals Have Been Filed By Three Different Assessees Against The Order Passed By The Pr.Cit, Sambalpur, U/S.263 Of The Act, All Dated 30.03.2019 For The Assessment Year 2014-2015. 2

For Appellant: Shri Satyanarayan Agarwal, ARFor Respondent: Shri M.K.Gautam, CITDR
Section 143(3)Section 14ASection 263Section 80I

…आयकर अपीऱीय अधिकरण, कटक न्यायपीठ, कटक IN THE INCOME TAX APPELLATE TRIBUNAL CUTTACK BENCH, CUTTACK BEFORE SHRI C.M. GARG, JM & SHRI MANISH BORAD, AM आयकर अपीऱ सं./ITA Nos.193/CTK/2019 (नििाारण वषा / Assessment Year :2014-2015) M/s Rawats-Balaji(JV), Vs Pr.CIT, Sambalpur At/Po-Belpahar(RS), Dist : Jharsuguda PAN No. : AABAR 9061 J TAN No. : BBNR01647 C AND आयकर अपीऱ सं./ITA Nos.194/CTK/2019 (नििाारण वषा / Assessment Year :2014-2015) M/s SBEPL-GRIL(JV), Vs Pr.CIT, Sambalpur At/Po-Belpahar(RS), Dist : Jharsuguda PAN No. : AAFAS 2639 R TAN No. : BBNS04348 B AND आयकर अपीऱ सं./ITA Nos.195/CTK/2019 (नििाारण वषा / Asse…

Antariksh Realtors P. Ltd., Mumbai vs. Pr. CIT-12, Mumbai

In the result, appeal is allowed as indicated above

ITA 1626/MUM/2020[2015-16]Status: DisposedITAT Mumbai22 Oct 2021AY 2015-16

Bench: Shri Pramod Kumar () & Shri Saktijit Dey ()

Section 143(3)Section 263

…1 ITA 1626/Mum/2020 IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI PRAMOD KUMAR (VICE PRESIDENT) AND SHRI SAKTIJIT DEY (JUDICIAL MEMBER) I.T.A. No.1626/Mum/2020 (Assessment year 2015-16) Antariksh Realtors Private Limited vs The Income-tax Officer-12(1)(2), 23, 5th Floor, Dheeraj Plaza, Hill Road Mumbai Bandra (West), Mumbai-400 050 PAN : AAKCS5379G APPELLANT RESPONDENT Appellant by Shri Shreyash Shah (AR) & Shri Kunal Shah & Shri Ramesh Vora (AR) Respondent by Shri Rajeev Harit [CIT(DR)] Date of hearing 27-07-2021 Date of pronouncement 22-10-2021 O R D E R Per Saktijit Dey (JM) Captioned…