CIT v. Anjum M.H. Ghaswala: 252ITR 1 (SC) 2. CIT v. Elelvinator of India Ltd.

252 ITR 123High Court2001#5097 most cited

What is CIT v. Anjum M.H. Ghaswala: 252ITR 1 (SC) 2. CIT v. Elelvinator of India Ltd. authority for?

When a statutory power is conferred to be exercised in a particular manner, it must be exercised only in that manner, and not otherwise. A delegated power must be provided by statute, and a delegating authority cannot sub-delegate its powers unless expressly permitted by law.

23

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2025.

Also referred to as

Dr. Nalini Mahajan v. DIT · 252 ITR 123 · delegation of power · statutory power · exercise of power · sub-delegation · Additional Director Investigation · legislative function · manner of exercise

Issues it is cited on

section 120(1)section 2(7a)section 124section 120assistant directorsection 12assistant commissionersection 153section 132section 11section 15section 13

Judgments citing CIT v. Anjum M.H. Ghaswala: 252ITR 1 (SC) 2. CIT v. Elelvinator of India Ltd.

DOLPHIN PROMOTERS AND BUILDERS,RAIPUR vs. ADDL.CIT, RANGE-1, RAIPUR, RAIPUR

ITA 58/RPR/2024[2011-12]Status: DisposedITAT Raipur30 Jan 2025AY 2011-12

Bench: Shri Ravish Sood, Jm & Shri Arun Khodpia, Am आयकर अपील सं. / Ita No: 58/Rpr/2024 (िनधा"रण वष" Assessment Year: 2011-12)

For Appellant: Shri Sunil Kumar Agrawal & Vimal KumarFor Respondent: Shri S. L. Anuragi, CIT-DR
Section 143(2)Section 144Section 250Section 271(1)(b)Section 68Section 801B(10)

…he Additional CIT to act and perform the functions of an AO, to pass a proper order delegating such functions/powers upon him. This view of ours is fully supported by the decision of the Hon'ble Delhi High Court in the case of Dr, Nalini Mahajan v. DIT (2001) 252 ITR 123/[2002) 122 taxman 897 wherein the Hon'ble High Court, while discussing the powers of Additional Director Investigation, held as under: "It is now well-settled that when a power is given to do a certain thing in a certain manner, the same must be done in that manner or not at all. A delegation of power is essentially a legislative function. Such a…

M/S. ALTRADE MINERALS PVT. LIMITED,ROURKELA vs. ACIT,CENTRAL CIRCLE, SAMBALPUR, SAMBALPUR

In the result, appeal of the assessee is partly allowed

ITA 65/CTK/2023[2011-12]Status: DisposedITAT Cuttack16 Dec 2024AY 2011-12

Bench: Before Shri George Mathanmember & Manish Agarwal Manish Agarwalassessment Year : 2011-12 M/S. Altrade Minerals Pvt /S. Altrade Minerals Pvt Vs. Asst. Asst. Commissioner Commissioner Of Of Ltd., C/O. Kadmawala & Co., C/O. Kadmawala & Co., Income Tax, Central Circle, Income Tax, Central Circle, C.A., C.A., Budhram Budhram Oram Oram Sambalpur Market, Market, Kachery Kachery Road, Road, Rourkela. Pan/Gir No. No.Aafca 7136 F (Appellant (Appellant) .. ( Respondent Respondent) Assessee By : Shri M.R.Sahu, Ca Revenue By : Shri S.C.Mohanty, Sr Dr : Shri S.C.Mohanty, Sr Dr Date Of Hearing : 16/12/20 2024 Date Of Pronouncement : 16/12/20 024

For Appellant: Shri M.R.Sahu, CAFor Respondent: Shri S.C.Mohanty, Sr DR
Section 120(4)(b)Section 127Section 143(2)Section 143(3)Section 14A

…the Additional CIT to act and perform the functions of an AO, to pass a proper order delegating such functions/powers upon him. This view of ours is fully supported by the decision of the Hon'ble Delhi High Court in the case of Dr.Nalini Mahajan v. DIT (2001) 252 ITR 123 (Del.HC) wherein the Hon'ble High Court, while discussing the powers of Additional Director Investigation, held as under: "It is now well-settled that when a power is given to do a certain thing in a certain manner, the same must be done in that manner or not at all. A delegation of power is essentially a legislative function. Such a power of del…

TATA MOTORS LTD,MUMBAI vs. ACIT 2(3), MUMBAI

In the result, appeal of the assessee is partly allowed

ITA 631/MUM/2013[2008-09]Status: DisposedITAT Mumbai05 Feb 2024AY 2008-09

Bench: Shri Vikas Awasthy& Shri S.Rifaur Rahmanआअसं.631/मुं/2013 (िन.व. 2008-09) Tata Motors Limited Bombay House, 24,Homi Mody Street, Hutama Chowk, Mumbai – 400001. Pan: Aaact-2727-Q ...... अपीलाथ"/Appellant बनाम Vs. The Addl. Commissioner Of Income Tax Circle -2(3), Mumbai. Aaykar Bhavan, M.K.Road, Mumbai – 400 020 ....."ितवादी/Respondent अपीलाथ" "ारा/ Appellant By : Shri J.D.Mistry, Sr.Advocate With Shri Nikhil Tiwari,Advocate "ितवादी "ारा/Respondent By : Ms. Vatsala Jha, Cit-Dr & Shri Manoj Kumar Singh, Sr.Ar सुनवाई की ितिथ/ Date Of Hearing : 10/11/2023 घोषणा की ितिथ/ Date Of Pronouncement : 05/02/2024 आदेश/Order Per Vikas Awasthy, Jm:

For Appellant: Shri J.D.Mistry, Sr.Advocate with Shri Nikhil Tiwari,AdvocateFor Respondent: Ms. Vatsala Jha, CIT-DR and Shri Manoj Kumar Singh, Sr.AR
Section 116Section 143(3)Section 92C

…132(1) of the Act. The ld. Counsel for the assessee to thrust the point that the Additional Commissioner and Joint Commissioner are two separate authorities placed reliance on the decisions rendered in the case of Dr.Nalini Mahajan vs. Director of Income Tax, 252 ITR 123(Del) upheld by Hon’ble Supreme Court of India in Director of Income Tax vs. Nalini Mahajan, 314 ITR 340 (SC), CIT vs. Pavan Kumar Garg, 334 ITR 240(Del) and CIT vs. Jain Sons in SLP (Civil) No.8958/2009 decided on 27/07/2009. 5.2 In second plank of his submissions, the ld. Counsel for the assessee submitted that a perusal of Explanation to Sectio…

M/S. REGIONAL OILSEEDS GROWERS CO-OPERATIVE SOCIETIES UNION LIMITED,CHITRADURGA vs. JOINT COMMISSIONER OF INCOME TAX, DAVANGERE

ITA 1355/BANG/2016[2013-14]Status: DisposedITAT Bangalore30 Jan 2024AY 2013-14

Bench: Shri Chandra Poojari & Smt. Beena Pillai

Section 120(4)(b)Section 143(2)Section 80PSection 80P(2)(a)

…he Additional CIT to act and perform the functions of an AO, to pass a proper order delegating such functions/powers upon him. This view of ours is fully supported by the decision of the Hon'ble Delhi High Court in the case of Dr. Nalini Mahajan v. DIT [2001] 252 ITR 123/[2002]122 taxman 897 wherein the Hon'ble High Court, while discussing the powers of Additional Director Investigation, held as under: "It is now well-settled that when a power is given to do a certain thing in a certain manner, the same must be done in that manner or not at all. A delegation of power is essentially a legislative function. Such a…

ACIT, NEW DELHI vs. M/S. B.L. KASHYAP & SONS LTD., DELHI

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

ITA 5546/DEL/2014[2008-09]Status: DisposedITAT Delhi30 Sept 2020AY 2008-09

Bench: Ms. Sushma Chowla, Vp & Sh. Anil Chaturvedi, Am [Through Video Conferencing] आयकर अपील सं आयकर अपील सं. / Ita Nos.4897 To 4903/Del/2014 आयकर अपील सं आयकर अपील सं िनधा"रण वष" िनधा"रण वष" / Assessment Years 2002-03 To 2008-09 िनधा"रण वष" िनधा"रण वष" M/S. B. L. Kashyap & Sons Ltd. B-1, /A-21, Mice, Mathura Road, .............अपीलाथ"/Appellant New Delhi Pan-Aaacb0205F Vs Dcit, Central Circle-17, Room No.353, E-2, Ara Centre, Jhandewalan Extn. New Delhi-110055 …………. ""यथ" / Respondent आयकर अपील सं. / Ita Nos.5540 To 5546/Del/2014 आयकर अपील सं आयकर अपील सं आयकर अपील सं िनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष" / Assessment Years 2002-03 To 2008-09 वष" Acit, Central Circle-17, Room No.353, E-2, Ara Centre, Jhandewalan Extn. ...........अपीलाथ"/Appellant New Delhi-110055 Vs M/S. B. L. Kashyap & Sons Ltd. B-1, /A-21, Mice, Mathura Road, New Delhi Pan-Aaacb0205F …………. ""यथ" / Respondent

For Appellant: Sh. Rohit Jain, AdvFor Respondent: Sh. Sanjay Goyal, CIT-DR
Section 132Section 142Section 143(2)Section 153ASection 153BSection 153B(1)

…lowing decisions on the argument that power vested in an authority by statute to be exercised strictly by such authority. 1. CIT v. Anjum M.H. Ghaswala: 252ITR 1 (SC) 2. CIT v. Elelvinator of India Ltd.: 256 ITR 1 (Del. HC) (FB) 3. Dr. Nalini Mahajan v. DIT: 252 ITR 123 (Del. HC) MY SUBMISSION ON THE ABOVE In this regard, following submissions may be considered showing that all these case laws are distinguishable on facts. a) Anjuman M.H. Ghaswala:- This case related to Power of Settlement Commission Vs. CBDT for waiver of interest u/s 234A, 234B & 234C of IT Act. b) Kelvinator of India Ltd:- Issue of change…

ACIT, NEW DELHI vs. M/S. B.L. KASHYAP & SONS LTD., DELHI

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

ITA 5542/DEL/2014[2004-05]Status: DisposedITAT Delhi30 Sept 2020AY 2004-05

Bench: Ms. Sushma Chowla, Vp & Sh. Anil Chaturvedi, Am [Through Video Conferencing] आयकर अपील सं आयकर अपील सं. / Ita Nos.4897 To 4903/Del/2014 आयकर अपील सं आयकर अपील सं िनधा"रण वष" िनधा"रण वष" / Assessment Years 2002-03 To 2008-09 िनधा"रण वष" िनधा"रण वष" M/S. B. L. Kashyap & Sons Ltd. B-1, /A-21, Mice, Mathura Road, .............अपीलाथ"/Appellant New Delhi Pan-Aaacb0205F Vs Dcit, Central Circle-17, Room No.353, E-2, Ara Centre, Jhandewalan Extn. New Delhi-110055 …………. ""यथ" / Respondent आयकर अपील सं. / Ita Nos.5540 To 5546/Del/2014 आयकर अपील सं आयकर अपील सं आयकर अपील सं िनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष" / Assessment Years 2002-03 To 2008-09 वष" Acit, Central Circle-17, Room No.353, E-2, Ara Centre, Jhandewalan Extn. ...........अपीलाथ"/Appellant New Delhi-110055 Vs M/S. B. L. Kashyap & Sons Ltd. B-1, /A-21, Mice, Mathura Road, New Delhi Pan-Aaacb0205F …………. ""यथ" / Respondent

For Appellant: Sh. Rohit Jain, AdvFor Respondent: Sh. Sanjay Goyal, CIT-DR
Section 132Section 142Section 143(2)Section 153ASection 153BSection 153B(1)

…lowing decisions on the argument that power vested in an authority by statute to be exercised strictly by such authority. 1. CIT v. Anjum M.H. Ghaswala: 252ITR 1 (SC) 2. CIT v. Elelvinator of India Ltd.: 256 ITR 1 (Del. HC) (FB) 3. Dr. Nalini Mahajan v. DIT: 252 ITR 123 (Del. HC) MY SUBMISSION ON THE ABOVE In this regard, following submissions may be considered showing that all these case laws are distinguishable on facts. a) Anjuman M.H. Ghaswala:- This case related to Power of Settlement Commission Vs. CBDT for waiver of interest u/s 234A, 234B & 234C of IT Act. b) Kelvinator of India Ltd:- Issue of change…

ACIT, NEW DELHI vs. M/S. B.L. KASHYAP & SONS LTD., DELHI

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

ITA 5540/DEL/2014[2002-03]Status: DisposedITAT Delhi30 Sept 2020AY 2002-03

Bench: Ms. Sushma Chowla, Vp & Sh. Anil Chaturvedi, Am [Through Video Conferencing] आयकर अपील सं आयकर अपील सं. / Ita Nos.4897 To 4903/Del/2014 आयकर अपील सं आयकर अपील सं िनधा"रण वष" िनधा"रण वष" / Assessment Years 2002-03 To 2008-09 िनधा"रण वष" िनधा"रण वष" M/S. B. L. Kashyap & Sons Ltd. B-1, /A-21, Mice, Mathura Road, .............अपीलाथ"/Appellant New Delhi Pan-Aaacb0205F Vs Dcit, Central Circle-17, Room No.353, E-2, Ara Centre, Jhandewalan Extn. New Delhi-110055 …………. ""यथ" / Respondent आयकर अपील सं. / Ita Nos.5540 To 5546/Del/2014 आयकर अपील सं आयकर अपील सं आयकर अपील सं िनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष" / Assessment Years 2002-03 To 2008-09 वष" Acit, Central Circle-17, Room No.353, E-2, Ara Centre, Jhandewalan Extn. ...........अपीलाथ"/Appellant New Delhi-110055 Vs M/S. B. L. Kashyap & Sons Ltd. B-1, /A-21, Mice, Mathura Road, New Delhi Pan-Aaacb0205F …………. ""यथ" / Respondent

For Appellant: Sh. Rohit Jain, AdvFor Respondent: Sh. Sanjay Goyal, CIT-DR
Section 132Section 142Section 143(2)Section 153ASection 153BSection 153B(1)

…lowing decisions on the argument that power vested in an authority by statute to be exercised strictly by such authority. 1. CIT v. Anjum M.H. Ghaswala: 252ITR 1 (SC) 2. CIT v. Elelvinator of India Ltd.: 256 ITR 1 (Del. HC) (FB) 3. Dr. Nalini Mahajan v. DIT: 252 ITR 123 (Del. HC) MY SUBMISSION ON THE ABOVE In this regard, following submissions may be considered showing that all these case laws are distinguishable on facts. a) Anjuman M.H. Ghaswala:- This case related to Power of Settlement Commission Vs. CBDT for waiver of interest u/s 234A, 234B & 234C of IT Act. b) Kelvinator of India Ltd:- Issue of change…

M/S. B.L. KASHYAP & SONS LTD.,NEW DELHI vs. DCIT, NEW DELHI

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

ITA 4903/DEL/2014[2008-09]Status: DisposedITAT Delhi30 Sept 2020AY 2008-09

Bench: Ms. Sushma Chowla, Vp & Sh. Anil Chaturvedi, Am [Through Video Conferencing] आयकर अपील सं आयकर अपील सं. / Ita Nos.4897 To 4903/Del/2014 आयकर अपील सं आयकर अपील सं िनधा"रण वष" िनधा"रण वष" / Assessment Years 2002-03 To 2008-09 िनधा"रण वष" िनधा"रण वष" M/S. B. L. Kashyap & Sons Ltd. B-1, /A-21, Mice, Mathura Road, .............अपीलाथ"/Appellant New Delhi Pan-Aaacb0205F Vs Dcit, Central Circle-17, Room No.353, E-2, Ara Centre, Jhandewalan Extn. New Delhi-110055 …………. ""यथ" / Respondent आयकर अपील सं. / Ita Nos.5540 To 5546/Del/2014 आयकर अपील सं आयकर अपील सं आयकर अपील सं िनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष" / Assessment Years 2002-03 To 2008-09 वष" Acit, Central Circle-17, Room No.353, E-2, Ara Centre, Jhandewalan Extn. ...........अपीलाथ"/Appellant New Delhi-110055 Vs M/S. B. L. Kashyap & Sons Ltd. B-1, /A-21, Mice, Mathura Road, New Delhi Pan-Aaacb0205F …………. ""यथ" / Respondent

For Appellant: Sh. Rohit Jain, AdvFor Respondent: Sh. Sanjay Goyal, CIT-DR
Section 132Section 142Section 143(2)Section 153ASection 153BSection 153B(1)

…lowing decisions on the argument that power vested in an authority by statute to be exercised strictly by such authority. 1. CIT v. Anjum M.H. Ghaswala: 252ITR 1 (SC) 2. CIT v. Elelvinator of India Ltd.: 256 ITR 1 (Del. HC) (FB) 3. Dr. Nalini Mahajan v. DIT: 252 ITR 123 (Del. HC) MY SUBMISSION ON THE ABOVE In this regard, following submissions may be considered showing that all these case laws are distinguishable on facts. a) Anjuman M.H. Ghaswala:- This case related to Power of Settlement Commission Vs. CBDT for waiver of interest u/s 234A, 234B & 234C of IT Act. b) Kelvinator of India Ltd:- Issue of change…

M/S. B.L. KASHYAP & SONS LTD.,NEW DELHI vs. DCIT, NEW DELHI

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

ITA 4901/DEL/2014[2006-07]Status: DisposedITAT Delhi30 Sept 2020AY 2006-07

Bench: Ms. Sushma Chowla, Vp & Sh. Anil Chaturvedi, Am [Through Video Conferencing] आयकर अपील सं आयकर अपील सं. / Ita Nos.4897 To 4903/Del/2014 आयकर अपील सं आयकर अपील सं िनधा"रण वष" िनधा"रण वष" / Assessment Years 2002-03 To 2008-09 िनधा"रण वष" िनधा"रण वष" M/S. B. L. Kashyap & Sons Ltd. B-1, /A-21, Mice, Mathura Road, .............अपीलाथ"/Appellant New Delhi Pan-Aaacb0205F Vs Dcit, Central Circle-17, Room No.353, E-2, Ara Centre, Jhandewalan Extn. New Delhi-110055 …………. ""यथ" / Respondent आयकर अपील सं. / Ita Nos.5540 To 5546/Del/2014 आयकर अपील सं आयकर अपील सं आयकर अपील सं िनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष" / Assessment Years 2002-03 To 2008-09 वष" Acit, Central Circle-17, Room No.353, E-2, Ara Centre, Jhandewalan Extn. ...........अपीलाथ"/Appellant New Delhi-110055 Vs M/S. B. L. Kashyap & Sons Ltd. B-1, /A-21, Mice, Mathura Road, New Delhi Pan-Aaacb0205F …………. ""यथ" / Respondent

For Appellant: Sh. Rohit Jain, AdvFor Respondent: Sh. Sanjay Goyal, CIT-DR
Section 132Section 142Section 143(2)Section 153ASection 153BSection 153B(1)

…lowing decisions on the argument that power vested in an authority by statute to be exercised strictly by such authority. 1. CIT v. Anjum M.H. Ghaswala: 252ITR 1 (SC) 2. CIT v. Elelvinator of India Ltd.: 256 ITR 1 (Del. HC) (FB) 3. Dr. Nalini Mahajan v. DIT: 252 ITR 123 (Del. HC) MY SUBMISSION ON THE ABOVE In this regard, following submissions may be considered showing that all these case laws are distinguishable on facts. a) Anjuman M.H. Ghaswala:- This case related to Power of Settlement Commission Vs. CBDT for waiver of interest u/s 234A, 234B & 234C of IT Act. b) Kelvinator of India Ltd:- Issue of change…

ACIT, NEW DELHI vs. M/S. B.L. KASHYAP & SONS LTD., DELHI

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

ITA 5545/DEL/2014[2007-08]Status: DisposedITAT Delhi30 Sept 2020AY 2007-08

Bench: Ms. Sushma Chowla, Vp & Sh. Anil Chaturvedi, Am [Through Video Conferencing] आयकर अपील सं आयकर अपील सं. / Ita Nos.4897 To 4903/Del/2014 आयकर अपील सं आयकर अपील सं िनधा"रण वष" िनधा"रण वष" / Assessment Years 2002-03 To 2008-09 िनधा"रण वष" िनधा"रण वष" M/S. B. L. Kashyap & Sons Ltd. B-1, /A-21, Mice, Mathura Road, .............अपीलाथ"/Appellant New Delhi Pan-Aaacb0205F Vs Dcit, Central Circle-17, Room No.353, E-2, Ara Centre, Jhandewalan Extn. New Delhi-110055 …………. ""यथ" / Respondent आयकर अपील सं. / Ita Nos.5540 To 5546/Del/2014 आयकर अपील सं आयकर अपील सं आयकर अपील सं िनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष" / Assessment Years 2002-03 To 2008-09 वष" Acit, Central Circle-17, Room No.353, E-2, Ara Centre, Jhandewalan Extn. ...........अपीलाथ"/Appellant New Delhi-110055 Vs M/S. B. L. Kashyap & Sons Ltd. B-1, /A-21, Mice, Mathura Road, New Delhi Pan-Aaacb0205F …………. ""यथ" / Respondent

For Appellant: Sh. Rohit Jain, AdvFor Respondent: Sh. Sanjay Goyal, CIT-DR
Section 132Section 142Section 143(2)Section 153ASection 153BSection 153B(1)

…lowing decisions on the argument that power vested in an authority by statute to be exercised strictly by such authority. 1. CIT v. Anjum M.H. Ghaswala: 252ITR 1 (SC) 2. CIT v. Elelvinator of India Ltd.: 256 ITR 1 (Del. HC) (FB) 3. Dr. Nalini Mahajan v. DIT: 252 ITR 123 (Del. HC) MY SUBMISSION ON THE ABOVE In this regard, following submissions may be considered showing that all these case laws are distinguishable on facts. a) Anjuman M.H. Ghaswala:- This case related to Power of Settlement Commission Vs. CBDT for waiver of interest u/s 234A, 234B & 234C of IT Act. b) Kelvinator of India Ltd:- Issue of change…

ACIT, NEW DELHI vs. M/S. B.L. KASHYAP & SONS LTD., DELHI

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

ITA 5544/DEL/2014[2006-07]Status: DisposedITAT Delhi30 Sept 2020AY 2006-07

Bench: Ms. Sushma Chowla, Vp & Sh. Anil Chaturvedi, Am [Through Video Conferencing] आयकर अपील सं आयकर अपील सं. / Ita Nos.4897 To 4903/Del/2014 आयकर अपील सं आयकर अपील सं िनधा"रण वष" िनधा"रण वष" / Assessment Years 2002-03 To 2008-09 िनधा"रण वष" िनधा"रण वष" M/S. B. L. Kashyap & Sons Ltd. B-1, /A-21, Mice, Mathura Road, .............अपीलाथ"/Appellant New Delhi Pan-Aaacb0205F Vs Dcit, Central Circle-17, Room No.353, E-2, Ara Centre, Jhandewalan Extn. New Delhi-110055 …………. ""यथ" / Respondent आयकर अपील सं. / Ita Nos.5540 To 5546/Del/2014 आयकर अपील सं आयकर अपील सं आयकर अपील सं िनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष" / Assessment Years 2002-03 To 2008-09 वष" Acit, Central Circle-17, Room No.353, E-2, Ara Centre, Jhandewalan Extn. ...........अपीलाथ"/Appellant New Delhi-110055 Vs M/S. B. L. Kashyap & Sons Ltd. B-1, /A-21, Mice, Mathura Road, New Delhi Pan-Aaacb0205F …………. ""यथ" / Respondent

For Appellant: Sh. Rohit Jain, AdvFor Respondent: Sh. Sanjay Goyal, CIT-DR
Section 132Section 142Section 143(2)Section 153ASection 153BSection 153B(1)

…lowing decisions on the argument that power vested in an authority by statute to be exercised strictly by such authority. 1. CIT v. Anjum M.H. Ghaswala: 252ITR 1 (SC) 2. CIT v. Elelvinator of India Ltd.: 256 ITR 1 (Del. HC) (FB) 3. Dr. Nalini Mahajan v. DIT: 252 ITR 123 (Del. HC) MY SUBMISSION ON THE ABOVE In this regard, following submissions may be considered showing that all these case laws are distinguishable on facts. a) Anjuman M.H. Ghaswala:- This case related to Power of Settlement Commission Vs. CBDT for waiver of interest u/s 234A, 234B & 234C of IT Act. b) Kelvinator of India Ltd:- Issue of change…

ACIT, NEW DELHI vs. M/S. B.L. KASHYAP & SONS LTD., DELHI

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

ITA 5543/DEL/2014[2005-06]Status: DisposedITAT Delhi30 Sept 2020AY 2005-06

Bench: Ms. Sushma Chowla, Vp & Sh. Anil Chaturvedi, Am [Through Video Conferencing] आयकर अपील सं आयकर अपील सं. / Ita Nos.4897 To 4903/Del/2014 आयकर अपील सं आयकर अपील सं िनधा"रण वष" िनधा"रण वष" / Assessment Years 2002-03 To 2008-09 िनधा"रण वष" िनधा"रण वष" M/S. B. L. Kashyap & Sons Ltd. B-1, /A-21, Mice, Mathura Road, .............अपीलाथ"/Appellant New Delhi Pan-Aaacb0205F Vs Dcit, Central Circle-17, Room No.353, E-2, Ara Centre, Jhandewalan Extn. New Delhi-110055 …………. ""यथ" / Respondent आयकर अपील सं. / Ita Nos.5540 To 5546/Del/2014 आयकर अपील सं आयकर अपील सं आयकर अपील सं िनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष" / Assessment Years 2002-03 To 2008-09 वष" Acit, Central Circle-17, Room No.353, E-2, Ara Centre, Jhandewalan Extn. ...........अपीलाथ"/Appellant New Delhi-110055 Vs M/S. B. L. Kashyap & Sons Ltd. B-1, /A-21, Mice, Mathura Road, New Delhi Pan-Aaacb0205F …………. ""यथ" / Respondent

For Appellant: Sh. Rohit Jain, AdvFor Respondent: Sh. Sanjay Goyal, CIT-DR
Section 132Section 142Section 143(2)Section 153ASection 153BSection 153B(1)

…lowing decisions on the argument that power vested in an authority by statute to be exercised strictly by such authority. 1. CIT v. Anjum M.H. Ghaswala: 252ITR 1 (SC) 2. CIT v. Elelvinator of India Ltd.: 256 ITR 1 (Del. HC) (FB) 3. Dr. Nalini Mahajan v. DIT: 252 ITR 123 (Del. HC) MY SUBMISSION ON THE ABOVE In this regard, following submissions may be considered showing that all these case laws are distinguishable on facts. a) Anjuman M.H. Ghaswala:- This case related to Power of Settlement Commission Vs. CBDT for waiver of interest u/s 234A, 234B & 234C of IT Act. b) Kelvinator of India Ltd:- Issue of change…

ACIT, NEW DELHI vs. M/S. B.L. KASHYAP & SONS LTD., DELHI

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

ITA 5541/DEL/2014[2003-04]Status: DisposedITAT Delhi30 Sept 2020AY 2003-04

Bench: Ms. Sushma Chowla, Vp & Sh. Anil Chaturvedi, Am [Through Video Conferencing] आयकर अपील सं आयकर अपील सं. / Ita Nos.4897 To 4903/Del/2014 आयकर अपील सं आयकर अपील सं िनधा"रण वष" िनधा"रण वष" / Assessment Years 2002-03 To 2008-09 िनधा"रण वष" िनधा"रण वष" M/S. B. L. Kashyap & Sons Ltd. B-1, /A-21, Mice, Mathura Road, .............अपीलाथ"/Appellant New Delhi Pan-Aaacb0205F Vs Dcit, Central Circle-17, Room No.353, E-2, Ara Centre, Jhandewalan Extn. New Delhi-110055 …………. ""यथ" / Respondent आयकर अपील सं. / Ita Nos.5540 To 5546/Del/2014 आयकर अपील सं आयकर अपील सं आयकर अपील सं िनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष" / Assessment Years 2002-03 To 2008-09 वष" Acit, Central Circle-17, Room No.353, E-2, Ara Centre, Jhandewalan Extn. ...........अपीलाथ"/Appellant New Delhi-110055 Vs M/S. B. L. Kashyap & Sons Ltd. B-1, /A-21, Mice, Mathura Road, New Delhi Pan-Aaacb0205F …………. ""यथ" / Respondent

For Appellant: Sh. Rohit Jain, AdvFor Respondent: Sh. Sanjay Goyal, CIT-DR
Section 132Section 142Section 143(2)Section 153ASection 153BSection 153B(1)

…lowing decisions on the argument that power vested in an authority by statute to be exercised strictly by such authority. 1. CIT v. Anjum M.H. Ghaswala: 252ITR 1 (SC) 2. CIT v. Elelvinator of India Ltd.: 256 ITR 1 (Del. HC) (FB) 3. Dr. Nalini Mahajan v. DIT: 252 ITR 123 (Del. HC) MY SUBMISSION ON THE ABOVE In this regard, following submissions may be considered showing that all these case laws are distinguishable on facts. a) Anjuman M.H. Ghaswala:- This case related to Power of Settlement Commission Vs. CBDT for waiver of interest u/s 234A, 234B & 234C of IT Act. b) Kelvinator of India Ltd:- Issue of change…

M/S. B.L. KASHYAP & SONS LTD.,NEW DELHI vs. DCIT, NEW DELHI

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

ITA 4902/DEL/2014[2007-08]Status: DisposedITAT Delhi30 Sept 2020AY 2007-08

Bench: Ms. Sushma Chowla, Vp & Sh. Anil Chaturvedi, Am [Through Video Conferencing] आयकर अपील सं आयकर अपील सं. / Ita Nos.4897 To 4903/Del/2014 आयकर अपील सं आयकर अपील सं िनधा"रण वष" िनधा"रण वष" / Assessment Years 2002-03 To 2008-09 िनधा"रण वष" िनधा"रण वष" M/S. B. L. Kashyap & Sons Ltd. B-1, /A-21, Mice, Mathura Road, .............अपीलाथ"/Appellant New Delhi Pan-Aaacb0205F Vs Dcit, Central Circle-17, Room No.353, E-2, Ara Centre, Jhandewalan Extn. New Delhi-110055 …………. ""यथ" / Respondent आयकर अपील सं. / Ita Nos.5540 To 5546/Del/2014 आयकर अपील सं आयकर अपील सं आयकर अपील सं िनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष" / Assessment Years 2002-03 To 2008-09 वष" Acit, Central Circle-17, Room No.353, E-2, Ara Centre, Jhandewalan Extn. ...........अपीलाथ"/Appellant New Delhi-110055 Vs M/S. B. L. Kashyap & Sons Ltd. B-1, /A-21, Mice, Mathura Road, New Delhi Pan-Aaacb0205F …………. ""यथ" / Respondent

For Appellant: Sh. Rohit Jain, AdvFor Respondent: Sh. Sanjay Goyal, CIT-DR
Section 132Section 142Section 143(2)Section 153ASection 153BSection 153B(1)

…lowing decisions on the argument that power vested in an authority by statute to be exercised strictly by such authority. 1. CIT v. Anjum M.H. Ghaswala: 252ITR 1 (SC) 2. CIT v. Elelvinator of India Ltd.: 256 ITR 1 (Del. HC) (FB) 3. Dr. Nalini Mahajan v. DIT: 252 ITR 123 (Del. HC) MY SUBMISSION ON THE ABOVE In this regard, following submissions may be considered showing that all these case laws are distinguishable on facts. a) Anjuman M.H. Ghaswala:- This case related to Power of Settlement Commission Vs. CBDT for waiver of interest u/s 234A, 234B & 234C of IT Act. b) Kelvinator of India Ltd:- Issue of change…

M/S. B.L. KASHYAP & SONS LTD.,NEW DELHI vs. DCIT, NEW DELHI

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

ITA 4898/DEL/2014[2003-04]Status: DisposedITAT Delhi30 Sept 2020AY 2003-04

Bench: Ms. Sushma Chowla, Vp & Sh. Anil Chaturvedi, Am [Through Video Conferencing] आयकर अपील सं आयकर अपील सं. / Ita Nos.4897 To 4903/Del/2014 आयकर अपील सं आयकर अपील सं िनधा"रण वष" िनधा"रण वष" / Assessment Years 2002-03 To 2008-09 िनधा"रण वष" िनधा"रण वष" M/S. B. L. Kashyap & Sons Ltd. B-1, /A-21, Mice, Mathura Road, .............अपीलाथ"/Appellant New Delhi Pan-Aaacb0205F Vs Dcit, Central Circle-17, Room No.353, E-2, Ara Centre, Jhandewalan Extn. New Delhi-110055 …………. ""यथ" / Respondent आयकर अपील सं. / Ita Nos.5540 To 5546/Del/2014 आयकर अपील सं आयकर अपील सं आयकर अपील सं िनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष" / Assessment Years 2002-03 To 2008-09 वष" Acit, Central Circle-17, Room No.353, E-2, Ara Centre, Jhandewalan Extn. ...........अपीलाथ"/Appellant New Delhi-110055 Vs M/S. B. L. Kashyap & Sons Ltd. B-1, /A-21, Mice, Mathura Road, New Delhi Pan-Aaacb0205F …………. ""यथ" / Respondent

For Appellant: Sh. Rohit Jain, AdvFor Respondent: Sh. Sanjay Goyal, CIT-DR
Section 132Section 142Section 143(2)Section 153ASection 153BSection 153B(1)

…lowing decisions on the argument that power vested in an authority by statute to be exercised strictly by such authority. 1. CIT v. Anjum M.H. Ghaswala: 252ITR 1 (SC) 2. CIT v. Elelvinator of India Ltd.: 256 ITR 1 (Del. HC) (FB) 3. Dr. Nalini Mahajan v. DIT: 252 ITR 123 (Del. HC) MY SUBMISSION ON THE ABOVE In this regard, following submissions may be considered showing that all these case laws are distinguishable on facts. a) Anjuman M.H. Ghaswala:- This case related to Power of Settlement Commission Vs. CBDT for waiver of interest u/s 234A, 234B & 234C of IT Act. b) Kelvinator of India Ltd:- Issue of change…

M/S. B.L. KASHYAP & SONS LTD.,NEW DELHI vs. DCIT, NEW DELHI

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

ITA 4897/DEL/2014[2002-03]Status: DisposedITAT Delhi30 Sept 2020AY 2002-03

Bench: Ms. Sushma Chowla, Vp & Sh. Anil Chaturvedi, Am [Through Video Conferencing] आयकर अपील सं आयकर अपील सं. / Ita Nos.4897 To 4903/Del/2014 आयकर अपील सं आयकर अपील सं िनधा"रण वष" िनधा"रण वष" / Assessment Years 2002-03 To 2008-09 िनधा"रण वष" िनधा"रण वष" M/S. B. L. Kashyap & Sons Ltd. B-1, /A-21, Mice, Mathura Road, .............अपीलाथ"/Appellant New Delhi Pan-Aaacb0205F Vs Dcit, Central Circle-17, Room No.353, E-2, Ara Centre, Jhandewalan Extn. New Delhi-110055 …………. ""यथ" / Respondent आयकर अपील सं. / Ita Nos.5540 To 5546/Del/2014 आयकर अपील सं आयकर अपील सं आयकर अपील सं िनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष" / Assessment Years 2002-03 To 2008-09 वष" Acit, Central Circle-17, Room No.353, E-2, Ara Centre, Jhandewalan Extn. ...........अपीलाथ"/Appellant New Delhi-110055 Vs M/S. B. L. Kashyap & Sons Ltd. B-1, /A-21, Mice, Mathura Road, New Delhi Pan-Aaacb0205F …………. ""यथ" / Respondent

For Appellant: Sh. Rohit Jain, AdvFor Respondent: Sh. Sanjay Goyal, CIT-DR
Section 132Section 142Section 143(2)Section 153ASection 153BSection 153B(1)

…lowing decisions on the argument that power vested in an authority by statute to be exercised strictly by such authority. 1. CIT v. Anjum M.H. Ghaswala: 252ITR 1 (SC) 2. CIT v. Elelvinator of India Ltd.: 256 ITR 1 (Del. HC) (FB) 3. Dr. Nalini Mahajan v. DIT: 252 ITR 123 (Del. HC) MY SUBMISSION ON THE ABOVE In this regard, following submissions may be considered showing that all these case laws are distinguishable on facts. a) Anjuman M.H. Ghaswala:- This case related to Power of Settlement Commission Vs. CBDT for waiver of interest u/s 234A, 234B & 234C of IT Act. b) Kelvinator of India Ltd:- Issue of change…

ACIT, NEW DELHI vs. M/S. SOUL SPACE PROJECTS LTD., DELHI

In the result, the appeals of the revenue are dismissed and the Cross Objections of the assessee are allowed

ITA 193/DEL/2015[2007-08]Status: DisposedITAT Delhi03 Jun 2020AY 2007-08

Bench: Ms. Sushma Chowladr. B. R. R. Kumarita No. 193/Del/2015 : Asstt. Year : 2007-08 Ita No. 1849/Del/2015 : Asstt. Year : 2008-09 Acit, Vs Soul Space Projects Ltd., Central Circle-15, E-23/B-1, Extn. Mcie, Mathura New Delhi-110055 Road, New Delhi-110044 (Appellant) (Respondent) Pan No. Aajcs7736F Co No. 271/Del/2015 : Asstt. Year : 2007-08 Co No. 284/Del/2015 : Asstt. Year : 2008-09 Soul Space Projects Ltd., Vs Acit, E-23/B-1, Extn. Mcie, Mathura Central Circle-15, Road, New Delhi-110044 New Delhi-110055 (Appellant) (Respondent) Pan No. Aajcs7736F

For Appellant: Sh. Rohit Jain, AdvFor Respondent: Sh. H. K. Choudhary, CIT DR
Section 14ASection 40Section 40A(2)(b)

…llowing decisions on the argument that power vested in an authority by statute to be exercised strictly by such authority. 5. CIT v. Anjum M.H. Ghaswala: 252ITR 1 (SC) 6. CIT v. Elelvinator of India Ltd.: 256 ITR 1 (Del. HC) (FB) 7. Dr. Nalini Mahajan v. DIT: 252 ITR 123 (Del. HC) My Submission on these case laws are as under:- a) Anjuman M.H. Ghaswala:- This case related to Power of Settlement Commission Vs. CBDT for waiver of interest u/s 234A, 234B & 234C of IT Act. b) Kelvinator of India Ltd:- Issue of change of opinion for the reason to believe escapement of income. c) Dr. Nalini Mahajan:- These issue was e…

ACIT, NEW DELHI vs. M/S. SOUL SPACE PROJECTS LTD., NEW DELHI

In the result, the appeals of the revenue are dismissed and the Cross Objections of the assessee are allowed

ITA 1849/DEL/2015[2008-09]Status: DisposedITAT Delhi03 Jun 2020AY 2008-09

Bench: Ms. Sushma Chowladr. B. R. R. Kumarita No. 193/Del/2015 : Asstt. Year : 2007-08 Ita No. 1849/Del/2015 : Asstt. Year : 2008-09 Acit, Vs Soul Space Projects Ltd., Central Circle-15, E-23/B-1, Extn. Mcie, Mathura New Delhi-110055 Road, New Delhi-110044 (Appellant) (Respondent) Pan No. Aajcs7736F Co No. 271/Del/2015 : Asstt. Year : 2007-08 Co No. 284/Del/2015 : Asstt. Year : 2008-09 Soul Space Projects Ltd., Vs Acit, E-23/B-1, Extn. Mcie, Mathura Central Circle-15, Road, New Delhi-110044 New Delhi-110055 (Appellant) (Respondent) Pan No. Aajcs7736F

For Appellant: Sh. Rohit Jain, AdvFor Respondent: Sh. H. K. Choudhary, CIT DR
Section 14ASection 40Section 40A(2)(b)

…llowing decisions on the argument that power vested in an authority by statute to be exercised strictly by such authority. 5. CIT v. Anjum M.H. Ghaswala: 252ITR 1 (SC) 6. CIT v. Elelvinator of India Ltd.: 256 ITR 1 (Del. HC) (FB) 7. Dr. Nalini Mahajan v. DIT: 252 ITR 123 (Del. HC) My Submission on these case laws are as under:- a) Anjuman M.H. Ghaswala:- This case related to Power of Settlement Commission Vs. CBDT for waiver of interest u/s 234A, 234B & 234C of IT Act. b) Kelvinator of India Ltd:- Issue of change of opinion for the reason to believe escapement of income. c) Dr. Nalini Mahajan:- These issue was e…

ADDL CIT 2(3), MUMBAI vs. TATA SONS LTD, MUMBAI

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

ITA 5572/MUM/2012[2005-06]Status: DisposedITAT Mumbai24 Jul 2019AY 2005-06

Bench: Shri Pawan Singh, Jm & Shri G. Manjunatha, Am Tata Sons Limited Vs. Addl.Cit-2(3) Bombay House Room No.556 Homi Mody Street Aaykar Bhawan Mumbai-400 001 M.K.Road Mumbai-400 020 Pan/Gir No.Aaact4060A Appellant) .. Respondent) & Addl.Cit-2(3) Vs. Tata Sons Limited Room No.552, 5Th Floor Bombay House Aaykar Bhawan Homi Mody Street M.K.Road Mumbai-400 001 Mumbai-400 020 Pan/Gir No.Aaact4060A Appellant) .. Respondent) Assessee By Aarti Vissanji Revenue By R.Manjunatha Swamy

Section 120(4)(b)Section 127Section 143(2)Section 143(3)

…the Additional CIT to act and perform the functions of an AO, to pass a proper order delegating such functions/powers upon hin This view of ours is fully supported by the decision of the Hon'ble Delhi High Court in the case of Dr. Nalini Mahajan v. DIT [20011 252 ITR 123/r20021122 taxman 897 wherein the Hon'ble High Court, while discussing the powers of Additional Director M/s.Tata Sons Limited Investigation, held as under: "It is now well-settled that when a power is given to do a certain thing hi a certain manner, the same must be done in that manner or not at all. A delegation of power is essentially a legisl…

TATA SONS LTD,MUMBAI vs. ADDL CIT 2(1), MUMBAI

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

ITA 5090/MUM/2012[2005-06]Status: DisposedITAT Mumbai24 Jul 2019AY 2005-06

Bench: Shri Pawan Singh, Jm & Shri G. Manjunatha, Am Tata Sons Limited Vs. Addl.Cit-2(3) Bombay House Room No.556 Homi Mody Street Aaykar Bhawan Mumbai-400 001 M.K.Road Mumbai-400 020 Pan/Gir No.Aaact4060A Appellant) .. Respondent) & Addl.Cit-2(3) Vs. Tata Sons Limited Room No.552, 5Th Floor Bombay House Aaykar Bhawan Homi Mody Street M.K.Road Mumbai-400 001 Mumbai-400 020 Pan/Gir No.Aaact4060A Appellant) .. Respondent) Assessee By Aarti Vissanji Revenue By R.Manjunatha Swamy

Section 120(4)(b)Section 127Section 143(2)Section 143(3)

…the Additional CIT to act and perform the functions of an AO, to pass a proper order delegating such functions/powers upon hin This view of ours is fully supported by the decision of the Hon'ble Delhi High Court in the case of Dr. Nalini Mahajan v. DIT [20011 252 ITR 123/r20021122 taxman 897 wherein the Hon'ble High Court, while discussing the powers of Additional Director M/s.Tata Sons Limited Investigation, held as under: "It is now well-settled that when a power is given to do a certain thing hi a certain manner, the same must be done in that manner or not at all. A delegation of power is essentially a legisl…

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