CIT, Gujarat II v. Surendra Gulab Chand Modi

140 ITR 517High Court1983#1280 most cited

What is CIT, Gujarat II v. Surendra Gulab Chand Modi authority for?

Protective assessments should not be deleted or disposed of by lower authorities, but rather allowed to remain in effect until the related substantive assessment proceedings attain finality before the High Court or Supreme Court.

88

judgments rely on this decision, according to BharatTax’s citation analysis of 366,418 Indian tax judgments — from 2016 to 2025.

Also referred to as

Surendra Gulab Chand Modi · 140 ITR 517 · protective assessment · substantive assessment · finality of assessment · deletion of protective assessment · appeal pending superior courts · section 143(3) · section 153A

Sections most often in play

Section 133(6)Section 143(3)Section 271(1)(c)Section 68Section 131Section 132(4)Section 136(6)Section 142(1)

Issues it is cited on

section 153(a)(1)abatement of assessmentprotective assessmentsubstantive assessmentsection 153a proceedingssection 158bdsection 153(a)explanation to section 37section 80hsection 80hhcsection 80hhsection 158b

Judgments citing CIT, Gujarat II v. Surendra Gulab Chand Modi

D.C.I.T CC - VII, Kol, Kolkata vs. M/S Macro Leafin Pvt Ltd, Kolkata

In the result, the appeal of the Revenue is treated as allowed for statistical purposes

ITA 492/KOL/2013[2008-2009]Status: DisposedITAT Kolkata10 Apr 2019AY 2008-2009

Bench: Shri P.M. Jagtap, Vice-(Kz) & Shri S.S. Viswanethra Ravi

Section 131Section 143(3)

…I.T.A. No. 492/KOL/2013 Assessment Year: 2008-2009 M/s. Macro Leafin Pvt. Limited IN THE INCOME TAX APPELLATE TRIBUNAL, KOLKATA ‘A’ BENCH, KOLKATA Before Shri P.M. Jagtap, Vice-President (KZ) and Shri S.S. Viswanethra Ravi, Judicial Member I.T.A. Nos. 492/KOL/2013 Assessment Year: 2008-2009 Deputy Commissioner of Income Tax,……………………………...............Appellant Central Circle-VII, Kolkata, Aayakar Bhawan Poorva, 110, Shanti Pally, Kolkata-700 107 -Vs.- M/s. Macro Leafin Pvt. Limited,...................................................Respondent 39, Kali Krishna Tagore Street, Kolkata-700 007 [PAN: AACCM 0345…

D.C.I.T CC - VII, Kol, Kolkata vs. M/S Clix Securities Pvt Ltd, Kolkata

In the result, all the three appeals of the Revenue are treated as allowed for statistical purposes

ITA 1196/KOL/2013[2008-09]Status: DisposedITAT Kolkata10 Apr 2019AY 2008-09

Bench: Shri P.M. Jagtap, Vice-(Kz) & Shri S.S. Viswanethra Ravi

Section 131Section 143(3)

…ssessment, an appeal against the protective assessment should ordinarily await the outcome of the substantive assessment so that the protective assessment can be inconformity with the substantive assessment. In the case of CIT –vs.- Surendra Gulab Chand Modi (140 ITR 517), the appeal arising out of the protective assessment was disposed of by the appellate authority i.e. Tribunal vacating the protective assessment without waiting for the final outcome of the proceedings arising from the substantive assessment, which matter was pending in the Hon’ble Supreme Court. The Hon’ble Gujarat High Court held that the Trib…

D.C.I.T CC - VII, Kol, Kolkata vs. M/S Clix Securities Pvt Ltd, Kolkata

In the result, all the three appeals of the Revenue are treated as allowed for statistical purposes

ITA 1195/KOL/2013[2007-08]Status: DisposedITAT Kolkata10 Apr 2019AY 2007-08

Bench: Shri P.M. Jagtap, Vice-(Kz) & Shri S.S. Viswanethra Ravi

Section 131Section 143(3)

…ssessment, an appeal against the protective assessment should ordinarily await the outcome of the substantive assessment so that the protective assessment can be inconformity with the substantive assessment. In the case of CIT –vs.- Surendra Gulab Chand Modi (140 ITR 517), the appeal arising out of the protective assessment was disposed of by the appellate authority i.e. Tribunal vacating the protective assessment without waiting for the final outcome of the proceedings arising from the substantive assessment, which matter was pending in the Hon’ble Supreme Court. The Hon’ble Gujarat High Court held that the Trib…

D.C.I.T CC - VII, Kolkata vs. M/S Clix Securities Pvt Ltd, Kolkata

In the result, all the three appeals of the Revenue are treated as allowed for statistical purposes

ITA 1194/KOL/2013[2006-2007]Status: DisposedITAT Kolkata10 Apr 2019AY 2006-2007

Bench: Shri P.M. Jagtap, Vice-(Kz) & Shri S.S. Viswanethra Ravi

Section 131Section 143(3)

…ssessment, an appeal against the protective assessment should ordinarily await the outcome of the substantive assessment so that the protective assessment can be inconformity with the substantive assessment. In the case of CIT –vs.- Surendra Gulab Chand Modi (140 ITR 517), the appeal arising out of the protective assessment was disposed of by the appellate authority i.e. Tribunal vacating the protective assessment without waiting for the final outcome of the proceedings arising from the substantive assessment, which matter was pending in the Hon’ble Supreme Court. The Hon’ble Gujarat High Court held that the Trib…

DCIT, Central Circle - VII, Kolkata vs. M/S. Shyam Stocks & Financiers Pvt. Ltd., Kolkata

In the result, the appeal of the Revenue for A

ITA 403/KOL/2011[2007-08]Status: DisposedITAT Kolkata10 Apr 2019AY 2007-08

Bench: Shri P.M. Jagtap, Vice-(Kz) & Shri S.S. Viswanethra Ravi

Section 131Section 143(3)

…ssessment, an appeal against the protective assessment should ordinarily await the outcome of the substantive assessment so that the protective assessment can be inconformity with the substantive assessment. In the case of CIT –vs.- Surendra Gulab Chand Modi (140 ITR 517), the appeal arising out of the protective assessment was disposed of by the appellate authority i.e. Tribunal vacating the protective assessment without waiting for the final outcome of the proceedings arising from the substantive assessment, which matter was pending in the Hon’ble Supreme Court. The Hon’ble Gujarat High Court held that the Trib…

DCIT, Central Circle - VII, Kolkata vs. M/S. Shyam Stocks & Financiers Pvt. Ltd., Kolkata

In the result, the appeal of the Revenue for A

ITA 402/KOL/2011[2006-07]Status: DisposedITAT Kolkata10 Apr 2019AY 2006-07

Bench: Shri P.M. Jagtap, Vice-(Kz) & Shri S.S. Viswanethra Ravi

Section 131Section 143(3)

…ssessment, an appeal against the protective assessment should ordinarily await the outcome of the substantive assessment so that the protective assessment can be inconformity with the substantive assessment. In the case of CIT –vs.- Surendra Gulab Chand Modi (140 ITR 517), the appeal arising out of the protective assessment was disposed of by the appellate authority i.e. Tribunal vacating the protective assessment without waiting for the final outcome of the proceedings arising from the substantive assessment, which matter was pending in the Hon’ble Supreme Court. The Hon’ble Gujarat High Court held that the Trib…

M/S. Mrigiya Electronics Pvt. Ltd., Kolkata vs. ACIT, CC-VII, Kolkata

In the result, the appeal of the assessee is dismissed and both appeals of the Revenue are allowed for statistical purposes

ITA 153/KOL/2015[2007-2008]Status: DisposedITAT Kolkata05 Apr 2019AY 2007-2008

Bench: Sh. P.M.Jagtap & Sh.S.S.Viswanethra Ravivs Acit, M/S. Mrigiya Electronics Pvt.Ltd., P-41, Princep Street, Central Circle-Vii, Kolkata-700001. Aayakar Bhawan, Purva, Pan-Aabcm6918M 110, Shantipally, Kolkata-700107 (Appellant) (Resondent) Vs M/S. Acit, Mrigiya Electronics Central Circle-3(1), Industries P.Ltd., P-41, Aayakar Bhawan, Poorva, Princep Street, 110, Shantipally, Kolkata-700001. Kolkata-700107. Pan-Aabcm6918K (Appellant) (Resondent) Vs M/S. Dcit, Mrigiya Electronics Central Circle-Vii, P.Ltd., P-41, Princep Street, Aayakar Bhawan, Poorva, Kolkata-700001. Pan-Aabcm6918K 110, Shantipally, Kolkata-700107. (Appellant) (Resondent) Appellant By None Respondent By Sh.A.K.Nayak, Cit Dr Date Of Hearing 26.03.2019 Date Of Pronouncement 05.04.2019 Order Per S.S. Viswanethra Raviall These Three Appeals Above Filed By The Assessee & The Revenue Against Separate Orders Dated 14.11.2014, 14.11.2014 & 28.03.2013 Passed By Cit(A)-1, Kolkata For Ay & 2007-08, 2007-08 & 2008-09 Respectively.

Section 131Section 143(3)

…ssessment, an appeal against the protective assessment should ordinarily await the outcome of the substantive assessment so that the protective assessment can be inconformity with the substantive assessment. In the case of CIT –vs.- Surendra Gulab Chand Modi (140 ITR 517), the appeal arising out of the protective assessment was disposed of by the appellate authority i.e. Tribunal vacating the protective assessment without waiting for the final outcome of the proceedings arising f rom the substantive assessment, which matter was pending in the Hon’ble Supreme Court. The Hon’ble Gujarat High Court held that the Tri…

ACIT, CC-3(1), Kolkata vs. M/S. Mrigiya Electronics Industries (P) Ltd., Kolkata

In the result, the appeal of the assessee is dismissed and both appeals of the Revenue are allowed for statistical purposes

ITA 116/KOL/2015[2007-2008]Status: DisposedITAT Kolkata05 Apr 2019AY 2007-2008

Bench: Sh. P.M.Jagtap & Sh.S.S.Viswanethra Ravivs Acit, M/S. Mrigiya Electronics Pvt.Ltd., P-41, Princep Street, Central Circle-Vii, Kolkata-700001. Aayakar Bhawan, Purva, Pan-Aabcm6918M 110, Shantipally, Kolkata-700107 (Appellant) (Resondent) Vs M/S. Acit, Mrigiya Electronics Central Circle-3(1), Industries P.Ltd., P-41, Aayakar Bhawan, Poorva, Princep Street, 110, Shantipally, Kolkata-700001. Kolkata-700107. Pan-Aabcm6918K (Appellant) (Resondent) Vs M/S. Dcit, Mrigiya Electronics Central Circle-Vii, P.Ltd., P-41, Princep Street, Aayakar Bhawan, Poorva, Kolkata-700001. Pan-Aabcm6918K 110, Shantipally, Kolkata-700107. (Appellant) (Resondent) Appellant By None Respondent By Sh.A.K.Nayak, Cit Dr Date Of Hearing 26.03.2019 Date Of Pronouncement 05.04.2019 Order Per S.S. Viswanethra Raviall These Three Appeals Above Filed By The Assessee & The Revenue Against Separate Orders Dated 14.11.2014, 14.11.2014 & 28.03.2013 Passed By Cit(A)-1, Kolkata For Ay & 2007-08, 2007-08 & 2008-09 Respectively.

Section 131Section 143(3)

…ssessment, an appeal against the protective assessment should ordinarily await the outcome of the substantive assessment so that the protective assessment can be inconformity with the substantive assessment. In the case of CIT –vs.- Surendra Gulab Chand Modi (140 ITR 517), the appeal arising out of the protective assessment was disposed of by the appellate authority i.e. Tribunal vacating the protective assessment without waiting for the final outcome of the proceedings arising f rom the substantive assessment, which matter was pending in the Hon’ble Supreme Court. The Hon’ble Gujarat High Court held that the Tri…

D.C.I.T CC - VII, Kolkata vs. M/S Mrigiya Electronics( P) Ltd, Kolkata

In the result, the appeal of the assessee is dismissed and both appeals of the Revenue are allowed for statistical purposes

ITA 1867/KOL/2013[2008-09]Status: DisposedITAT Kolkata05 Apr 2019AY 2008-09

Bench: Sh. P.M.Jagtap & Sh.S.S.Viswanethra Ravivs Acit, M/S. Mrigiya Electronics Pvt.Ltd., P-41, Princep Street, Central Circle-Vii, Kolkata-700001. Aayakar Bhawan, Purva, Pan-Aabcm6918M 110, Shantipally, Kolkata-700107 (Appellant) (Resondent) Vs M/S. Acit, Mrigiya Electronics Central Circle-3(1), Industries P.Ltd., P-41, Aayakar Bhawan, Poorva, Princep Street, 110, Shantipally, Kolkata-700001. Kolkata-700107. Pan-Aabcm6918K (Appellant) (Resondent) Vs M/S. Dcit, Mrigiya Electronics Central Circle-Vii, P.Ltd., P-41, Princep Street, Aayakar Bhawan, Poorva, Kolkata-700001. Pan-Aabcm6918K 110, Shantipally, Kolkata-700107. (Appellant) (Resondent) Appellant By None Respondent By Sh.A.K.Nayak, Cit Dr Date Of Hearing 26.03.2019 Date Of Pronouncement 05.04.2019 Order Per S.S. Viswanethra Raviall These Three Appeals Above Filed By The Assessee & The Revenue Against Separate Orders Dated 14.11.2014, 14.11.2014 & 28.03.2013 Passed By Cit(A)-1, Kolkata For Ay & 2007-08, 2007-08 & 2008-09 Respectively.

Section 131Section 143(3)

…ssessment, an appeal against the protective assessment should ordinarily await the outcome of the substantive assessment so that the protective assessment can be inconformity with the substantive assessment. In the case of CIT –vs.- Surendra Gulab Chand Modi (140 ITR 517), the appeal arising out of the protective assessment was disposed of by the appellate authority i.e. Tribunal vacating the protective assessment without waiting for the final outcome of the proceedings arising f rom the substantive assessment, which matter was pending in the Hon’ble Supreme Court. The Hon’ble Gujarat High Court held that the Tri…

DCIT, Cen. Cir-VII, Kolkata vs. M/S N. K. P. Holdings Pvt. Ltd., Kolkata

Accordingly, the Ground no. 4 raised by the revenue in ITA No. 180/Kol/2014 is dismissed

ITA 364/KOL/2014[2008-2009]Status: DisposedITAT Kolkata03 Apr 2019AY 2008-2009

Bench: Shri Aby. T. Varkey & Shri M. Balaganeshi.T.A. No.180/Kol/2014 (Assessment Year 2008-09) D.C.I.T, C.C-Vii, M/S. Platinum Commerce Pvt. Ltd. Kolkata -Vs- [Pan : Aabcp8186E]

Section 131Section 143(3)

…sessment, an appeal against the protective assessment should ordinarily await the outcome of the substantive assessment so that the protective assessment can be in conformity with the substantive assessment. In the case of CIT –vs.- Surendra Gulab Chand Modi (140 ITR 517), the appeal arising out of the protective assessment was disposed off 6 I.T.A. No.180/Kol/2014 Assessment year 2008-09 & I.T.A. Nos.362 to 364/Kol/2014 Assessment years 2006-07, 2007-08 & 2008-09 by the appellate authority i.e. Tribunal vacating the protective assessment without waiting for the final outcome of the proceedings arising from the…

DCIT, Cen. Cir-VII, Kolkata vs. M/S N. K. P. Holdings Pvt. Ltd., Kolkata

Accordingly, the Ground no. 4 raised by the revenue in ITA No. 180/Kol/2014 is dismissed

ITA 363/KOL/2014[2007-2008]Status: DisposedITAT Kolkata03 Apr 2019AY 2007-2008

Bench: Shri Aby. T. Varkey & Shri M. Balaganeshi.T.A. No.180/Kol/2014 (Assessment Year 2008-09) D.C.I.T, C.C-Vii, M/S. Platinum Commerce Pvt. Ltd. Kolkata -Vs- [Pan : Aabcp8186E]

Section 131Section 143(3)

…sessment, an appeal against the protective assessment should ordinarily await the outcome of the substantive assessment so that the protective assessment can be in conformity with the substantive assessment. In the case of CIT –vs.- Surendra Gulab Chand Modi (140 ITR 517), the appeal arising out of the protective assessment was disposed off 6 I.T.A. No.180/Kol/2014 Assessment year 2008-09 & I.T.A. Nos.362 to 364/Kol/2014 Assessment years 2006-07, 2007-08 & 2008-09 by the appellate authority i.e. Tribunal vacating the protective assessment without waiting for the final outcome of the proceedings arising from the…

DCIT, Cen. Cir-VII, Kolkata vs. M/S N. K. P. Holdings Pvt. Ltd., Kolkata

Accordingly, the Ground no. 4 raised by the revenue in ITA No. 180/Kol/2014 is dismissed

ITA 362/KOL/2014[2006-2007]Status: DisposedITAT Kolkata03 Apr 2019AY 2006-2007

Bench: Shri Aby. T. Varkey & Shri M. Balaganeshi.T.A. No.180/Kol/2014 (Assessment Year 2008-09) D.C.I.T, C.C-Vii, M/S. Platinum Commerce Pvt. Ltd. Kolkata -Vs- [Pan : Aabcp8186E]

Section 131Section 143(3)

…sessment, an appeal against the protective assessment should ordinarily await the outcome of the substantive assessment so that the protective assessment can be in conformity with the substantive assessment. In the case of CIT –vs.- Surendra Gulab Chand Modi (140 ITR 517), the appeal arising out of the protective assessment was disposed off 6 I.T.A. No.180/Kol/2014 Assessment year 2008-09 & I.T.A. Nos.362 to 364/Kol/2014 Assessment years 2006-07, 2007-08 & 2008-09 by the appellate authority i.e. Tribunal vacating the protective assessment without waiting for the final outcome of the proceedings arising from the…

DCIT, Cen. Cir-VII, Kolkata vs. M/S Plantinum Commerce Pvt. Ltd., Kolkata

Accordingly, the Ground no. 4 raised by the revenue in ITA No. 180/Kol/2014 is dismissed

ITA 180/KOL/2014[2008-2009]Status: DisposedITAT Kolkata03 Apr 2019AY 2008-2009

Bench: Shri Aby. T. Varkey & Shri M. Balaganeshi.T.A. No.180/Kol/2014 (Assessment Year 2008-09) D.C.I.T, C.C-Vii, M/S. Platinum Commerce Pvt. Ltd. Kolkata -Vs- [Pan : Aabcp8186E]

Section 131Section 143(3)

…sessment, an appeal against the protective assessment should ordinarily await the outcome of the substantive assessment so that the protective assessment can be in conformity with the substantive assessment. In the case of CIT –vs.- Surendra Gulab Chand Modi (140 ITR 517), the appeal arising out of the protective assessment was disposed off 6 I.T.A. No.180/Kol/2014 Assessment year 2008-09 & I.T.A. Nos.362 to 364/Kol/2014 Assessment years 2006-07, 2007-08 & 2008-09 by the appellate authority i.e. Tribunal vacating the protective assessment without waiting for the final outcome of the proceedings arising from the…

D.C.I.T Cir - VII, Kolkata vs. M/S Nilhat Promoters & Fiscal Pvt Ltd, Kolkata

In the result, the appeal of the Revenue is allowed for statistical purposes

ITA 772/KOL/2013[2008-2009]Status: DisposedITAT Kolkata29 Mar 2019AY 2008-2009

Bench: Sh. P.M.Jagtap & Sh.S.S.Viswanethra Ravi

Section 131Section 143(3)

…ssessment, an appeal against the protective assessment should ordinarily await the outcome of the substantive assessment so that the protective assessment can be inconformity with the substantive assessment. In the case of CIT –vs.- Surendra Gulab Chand Modi (140 ITR 517), the appeal arising out of the protective assessment was disposed of by the appellate authority i.e. Tribunal vacating the protective assessment without waiting for the final outcome of the proceedings arising f rom the substantive assessment, which matter was pending in the Hon’ble Supreme Court. The Hon’ble Gujarat High Court held that the Tri…

D.C.I.T CC - 1, Kolkata vs. M/S Star Traffin (P) Ltd, Kolkata

In the result, the appeals of the Revenue are allowed for statistical purposes

ITA 660/KOL/2013[2008-2009]Status: DisposedITAT Kolkata29 Mar 2019AY 2008-2009

Bench: Shri Aby. T. Varkey & Shri M. Balaganeshi.T.A. No.490/Kol/2013 (Assessment Year 2008-09) D.C.I.T, C.C-Vii, M/S. Iris Commercial Pvt. Ltd. Kolkata -Vs- [Pan : Aaaci 5557 R]

Section 131Section 143(3)

…sessment, an appeal against the protective assessment should ordinarily await the outcome of the substantive assessment so that the protective assessment can be in conformity with the substantive assessment. In the case of CIT –vs.- Surendra Gulab Chand Modi (140 ITR 517), the appeal arising out of the protective assessment was disposed of by the appellate authority i.e. Tribunal vacating the protective assessment without waiting for the final outcome of the proceedings arising from the substantive assessment, which matter was pending in the Hon’ble Supreme Court. The Hon’ble Gujarat High Court held that the Trib…

D.C.I.T.CC - Xxviii, Kol., Kolkata vs. M/S Glamour Vanijya Pvt Ltd, Kolkata

In the result, the appeals of the Revenue are allowed for statistical purposes

ITA 497/KOL/2013[2008-2009]Status: DisposedITAT Kolkata29 Mar 2019AY 2008-2009

Bench: Shri Aby. T. Varkey & Shri M. Balaganeshi.T.A. No.490/Kol/2013 (Assessment Year 2008-09) D.C.I.T, C.C-Vii, M/S. Iris Commercial Pvt. Ltd. Kolkata -Vs- [Pan : Aaaci 5557 R]

Section 131Section 143(3)

…sessment, an appeal against the protective assessment should ordinarily await the outcome of the substantive assessment so that the protective assessment can be in conformity with the substantive assessment. In the case of CIT –vs.- Surendra Gulab Chand Modi (140 ITR 517), the appeal arising out of the protective assessment was disposed of by the appellate authority i.e. Tribunal vacating the protective assessment without waiting for the final outcome of the proceedings arising from the substantive assessment, which matter was pending in the Hon’ble Supreme Court. The Hon’ble Gujarat High Court held that the Trib…

D.C.I.T CC - VII, Kol, Kolkata vs. M/S Bakliwal Finvest Pvt Ltd, Kolkata

In the result, the appeals of the Revenue are allowed for statistical purposes

ITA 493/KOL/2013[2008-2009]Status: DisposedITAT Kolkata29 Mar 2019AY 2008-2009

Bench: Shri Aby. T. Varkey & Shri M. Balaganeshi.T.A. No.490/Kol/2013 (Assessment Year 2008-09) D.C.I.T, C.C-Vii, M/S. Iris Commercial Pvt. Ltd. Kolkata -Vs- [Pan : Aaaci 5557 R]

Section 131Section 143(3)

…sessment, an appeal against the protective assessment should ordinarily await the outcome of the substantive assessment so that the protective assessment can be in conformity with the substantive assessment. In the case of CIT –vs.- Surendra Gulab Chand Modi (140 ITR 517), the appeal arising out of the protective assessment was disposed of by the appellate authority i.e. Tribunal vacating the protective assessment without waiting for the final outcome of the proceedings arising from the substantive assessment, which matter was pending in the Hon’ble Supreme Court. The Hon’ble Gujarat High Court held that the Trib…

D.C.I.T CC - VII, Kol, Kolkata vs. M/S Iris Commercial Pvt Ltd, Kolkata

In the result, the appeals of the Revenue are allowed for statistical purposes

ITA 490/KOL/2013[2008-2009]Status: DisposedITAT Kolkata29 Mar 2019AY 2008-2009

Bench: Shri Aby. T. Varkey & Shri M. Balaganeshi.T.A. No.490/Kol/2013 (Assessment Year 2008-09) D.C.I.T, C.C-Vii, M/S. Iris Commercial Pvt. Ltd. Kolkata -Vs- [Pan : Aaaci 5557 R]

Section 131Section 143(3)

…sessment, an appeal against the protective assessment should ordinarily await the outcome of the substantive assessment so that the protective assessment can be in conformity with the substantive assessment. In the case of CIT –vs.- Surendra Gulab Chand Modi (140 ITR 517), the appeal arising out of the protective assessment was disposed of by the appellate authority i.e. Tribunal vacating the protective assessment without waiting for the final outcome of the proceedings arising from the substantive assessment, which matter was pending in the Hon’ble Supreme Court. The Hon’ble Gujarat High Court held that the Trib…

D.C.I.T CC - VII, Kol, Kolkata vs. M/S Pnr Holdings Pvt Ltd, Kolkata

In the result, the appeal of the Revenue is allowed for statistical purposes

ITA 488/KOL/2013[2008-2009]Status: DisposedITAT Kolkata29 Mar 2019AY 2008-2009

Bench: Sh. P.M.Jagtap & Sh.S.S.Viswanethra Ravivs M/S. Pnr Holdings Pvt.Ltd., Dcit, Central Circle-Vii, 41, Shibtolla Street, Aayakar Bhawan, Poorva, Kolkata-700007. 110, Shantipally, Pan-Aabcp8586 Kolkata-700107. (Appellant) (Resondent) Appellant By Sh.C.J.Singh, Jcit, Sr.Dr Respondent By Sh.Subhas Agarwal, Adv. Date Of Hearing 26.03.2019 Date Of Pronouncement 26.03.2019 Order Per S.S. Viswanethra Ravi

Section 131Section 143(3)

…ssessment, an appeal against the protective assessment should ordinarily await the outcome of the substantive assessment so that the protective assessment can be inconformity with the substantive assessment. In the case of CIT –vs.- Surendra Gulab Chand Modi (140 ITR 517), the appeal arising out of the protective assessment was disposed of by the appellate authority i.e. Tribunal vacating the protective assessment without waiting for the final outcome of the proceedings arising f rom the substantive assessment, which matter was pending in the Hon’ble Supreme Court. The Hon’ble Gujarat High Court held that the Tri…

D.C.I.T CC- VII, Kolkata vs. M/S Jaishree Commotrade Pvt Ltd, Kolkata

In the result, the appeals of the Revenue are allowed for statistical purposes

ITA 1199/KOL/2013[2007-08]Status: DisposedITAT Kolkata29 Mar 2019AY 2007-08

Bench: Shri Aby. T. Varkey & Shri M. Balaganeshi.T.A. No.490/Kol/2013 (Assessment Year 2008-09) D.C.I.T, C.C-Vii, M/S. Iris Commercial Pvt. Ltd. Kolkata -Vs- [Pan : Aaaci 5557 R]

Section 131Section 143(3)

…sessment, an appeal against the protective assessment should ordinarily await the outcome of the substantive assessment so that the protective assessment can be in conformity with the substantive assessment. In the case of CIT –vs.- Surendra Gulab Chand Modi (140 ITR 517), the appeal arising out of the protective assessment was disposed of by the appellate authority i.e. Tribunal vacating the protective assessment without waiting for the final outcome of the proceedings arising from the substantive assessment, which matter was pending in the Hon’ble Supreme Court. The Hon’ble Gujarat High Court held that the Trib…