CIT v. Aquatic Remedies

406 ITR 545High Court2018#5598 most cited

What is CIT v. Aquatic Remedies authority for?

Sanction for reopening an assessment under Section 151 requires approval from the specified authority, and approval from a superior but different authority is invalid. Even if the reopening is within four years, the correct authority must grant approval.

21

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2021 to 2026.

Also referred to as

CIT v. Aquatic Remedies · Section 147 · Section 148 · Section 151 · Section 151(1) · Section 151(2) · Specified Authority · Reopening within four years · Approval for reopening · Joint Commissioner · Additional Commissioner · Principal Commissioner

Sections most often in play

Section 148Section 147Section 151Section 143(3)Section 250Section 133(6)Section 133ASection 145(3)

Issues it is cited on

section 147(1)section 116section 151(1)section 151(2)within four yearssection 149(1)(b)beyond four yearssection 149(1)section 10bspecified authoritysection 149chief commissioner

Judgments citing CIT v. Aquatic Remedies

VAIBHAV REALITY DEVELOPMENT LIMITED,VADODARA vs. THE INCOME TAX OFFICER, WARD-2(1)(1) (OLD WARD-2(1)(4)), VADODARA

In the result, the appeal of the asessee is allowed in above terms

ITA 1325/AHD/2024[2014-15]Status: DisposedITAT Ahmedabad21 Apr 2026AY 2014-15
For Appellant: Shri Tushar Hemani, Sr. Advocate &For Respondent: Shri Alpesh Parmar, CIT. DR
Section 133ASection 143(1)Section 143(3)Section 144Section 147(2)(b)Section 148Section 250Section 44A

…sanction from higher authority could not validate reopening. Reliance was placed on the following decisions for the aforestated proposition of law: ➤CIT v. Aquatic Remedies P. Ltd. - [2020] 113 taxmann.com 451 (SC); ➤CIT v. Aquatic Remedies P. Ltd. - [2018] 406 ITR 545 (Bombay); CIT v. SPL's Siddhartha Ltd. - [2012] 345 ITR 223 (Delhi); ➤ Kisan Discretionary Trust v. ACIT-ITA No. 608/Ahd/2005; ITA No.1325/Ahd/2024 [Vaibhav Reality Development Limited vs. ITO] A.Y. 2014-15 - 6 – ➤Sardar Balbir Singh v. ITO-[2015] 39 ITR(T) 574 (Lucknow- Trib.) 8. With respect to the facts of the case, he pointed out that the im…

ASHOK KUMAR,MERRUT vs. ITO, MEEUT

In the result, the appeal of the assessee is partly allowed as indicated above

ITA 5090/DEL/2025[2011-12]Status: DisposedITAT Delhi17 Feb 2026AY 2011-12

Bench: Shri C.N. Prasadassessment Year 2011-12 Asok Kumar S/O Sher Singh Vs. Ito 24, Nagli, Azamabad Ward -1 (1) Meerut -250001 Meerut Pan No.Blapk3060J Appellant Respondent Appellant Sh. Manish Kumar, Advocate Respondent Sh. Manoj Kumar, Sr. Dr

Section 142Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, ‘SMC’: NEW DELHI BEFORE SHRI C.N. PRASAD, JUDICIAL MEMBER Assessment Year 2011-12 Asok Kumar S/o sher Singh Vs. ITO 24, Nagli, Azamabad Ward -1 (1) Meerut -250001 Meerut PAN No.BLAPK3060J Appellant Respondent Appellant Sh. Manish Kumar, Advocate Respondent Sh. Manoj Kumar, Sr. DR Date of Hearing 12.01.2026 Date of Pronouncement 17.02.2026 ORDER PER C.N. PRASAD, JM, This appeal is filed by the assessee against the order of the Ld.Commissioner of Income Tax (Appeals)/NFAC, Delhi dated 02.06.2025 for A.Y. 2011-12 in sustaining the addition of Rs.4,80,8000/- towards…

SHIVRAM S SHETTY,MUMBAI vs. INCOME TAX OFFICER WARD 2(1), THANE

ITA 5653/MUM/2024[2015-16]Status: DisposedITAT Mumbai04 Feb 2026AY 2015-16

Bench: Ms. Kavitha Rajagopal, Jm & Shri Prabhash Shankar, Am

For Appellant: Shri Kumar Kale, AdvFor Respondent: Shri Pravin Salunkhe, SR. DR
Section 133(6)Section 142(1)Section 144Section 144B(1)Section 147Section 148Section 151Section 151ASection 250

…d that this is a fit case for reopening the assessment, the same would suffice with the mandatory requirements of Section 151, we find that the said issue is squarely covered by a decision of this Court in the case of CIT Vs. Aquatic Remedies (P.) Ltd. (2018) 406 ITR 545 (Bom.). In the facts of Aquatic Remedies (supra), the Court was considering whether the Tribunal was correct in quashing the order made under Section 143 (3) read with Section 147 holding that the same is without jurisdiction, failing to appreciate the fact that the sanction of the CIT, was based on the satisfaction/report of the Additional CIT,…

DIVYA ENGICON PRIVATE LIMITED ,BHAGALPUR, DUMKA vs. ITO , DEOGHAR

In the result, the appeal of the assessee is allowed

ITA 2/RAN/2025[2015-16]Status: DisposedITAT Ranchi21 Aug 2025AY 2015-16

Bench: Shri George Mathan & Shri Ratnesh Nandan Sahaydivya Engicon Private Limited, I.T.O., Divya Place, Bhagalpur Road, Opp.- Deoghar. Vs. Rajdoot Showroom, Dumka-814101 (Jharkhand) Pan No. Aadcd 2053 Q Appellant/ Assessee Respondent/ Revenue

Section 148

…he relevant assessment year, the approval for the reopening is to be taken from the JCIT/Addl.CIT. In the present case, the approval has been taken from the Pr.CIT, Dhanbad. The Hon'ble Bombay High Court in the case of CIT Vs. Aquatic Remedies (P) Ltd. (2018) 406 ITR 545 (Bom) had categorically held that where the reopening is to be done by a specified authority, the same cannot be done by any other authority even if it is a superior authority. This being so, respectfully following the decision of the Hon'ble Bombay High Court in the case of CIT Vs. Aquatic Remedies (P) Ltd. (supra) which has been approved by Hon…

HIGHLAND TARDELINK (P) LTD. ,KOLKATA vs. A.O, NFAC.DELHI., DELHI

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

ITA 1104/KOL/2023[2009-2010]Status: DisposedITAT Kolkata22 Apr 2025AY 2009-2010

Bench: Shri Rajesh Kumar&Shri Pradip Kumar Choubey]

Section 147Section 148Section 151Section 263

…arआयकर अपील"य अ"धकरण, कोलकाता पीठ “सी’’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA "ी राजेश कुमार, लेखा सट"य एवं "ी "द"प कुमार चौबे, "या"यक सद"य के सम" [Before Shri Rajesh Kumar, Accountant Member &Shri Pradip Kumar Choubey, Judicial Member] I.T.A. No. 1104/Kol/2023 Assessment Year: 2009-10 Highland Tradelink Pvt. Ltd. Vs. AO, NFAC, Delhi (PAN: AACCH 0875 R) ( अपीलाथ" ) Respondent / ""यथ" Appellant / Date of Hearing / सुनवाई 13.03.2025 क" "त"थ Date of Pronouncement/ 22.04.2025 आदेश उ"घोषणा क" "त"थ For the assessee / Shri Miraj D Shah, A.R "नधा"रती क" ओर से For the revenue / राज"व Shri Pr…

LEELABEN KANTILAL PAREKH,MUMBAI vs. INCOME TAX OFFICER WARD 20(2)(1), PIRAMAL CHAMBER, MUMBAI

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

ITA 2926/MUM/2023[2011-12]Status: DisposedITAT Mumbai29 Dec 2023AY 2011-12

Bench: Shri B.R. Baskaran & Shri Sandeep Singh Karhail

For Appellant: Shri Piyush Chhajed a/wFor Respondent: Shri Nagnath B. Pasale
Section 133(6)Section 147Section 148Section 151Section 151(2)Section 250Section 69C

…and therefore case is covered u/s 151(2) and therefore the appropriate authority for obtaining the satisfaction was Joint Commissioner of Income Tax. In view of Judgment rendered by Hon'ble Jurisdictional Bombay High Court in case of Aquatic Remedies (P) Ltd. 406 ITR 545 the notice issued U/s 148 is bad in law and consequently assessment mace pursuant to the same needs to be quashed. 2. On the facts and circumstances of the case, the Commissioner of Income Tax Appeals) ought to have appreciated that the reason to believe is formed based on information received from the office of DDIT (Investigation). There is no…

SUNIL KUMAR AGARWAL (HUF),ROURKELA vs. ITO WARD-1, ROURKELA

In the result, appeal of the assessee stands allowed

ITA 137/CTK/2023[2015-16]Status: HeardITAT Cuttack17 Oct 2023AY 2015-16

Bench: Before Shri George Mathan, Judicialita No.137 /Ctk/2023 Assessment Year : 2015-16 Sunil Kumar (Huf) Sunil Kumar (Huf), K-3, Vs. Ito, Ward Ito, Ward-1, Rourkela Civil Township, Rourkela. Civil Township, Rourkela. Pan/Gir No. Pan/Gir No.Aakhs 0609 B (Appellant (Appellant) .. ( Respondent Respondent) Assessee By : Shri P.K.Mishra, Adv P.K.Mishra, Adv Revenue By : Shri Charan Dass : Shri Charan Dass, Sr Dr Date Of Hearing : 17/10 10/2023 Date Of Pronouncement : 17/10 17/10/2023 O R D E R

For Appellant: Shri P.K.Mishra, AdvFor Respondent: Shri Charan Dass
Section 143(1)Section 143(2)Section 143(3)Section 147Section 148Section 151

…v- Assistant Commissioner of Income-Tax and others, reported in (2012) 346 ITR 443 (Bom), Commissioner of Income-Tax -v- SPL's Siddhartha Ltd., reported in (2012) 345 ITR 223 (Delhi), Commissioner of Income-Tax -v- Aquatic Remedies P. Ltd., reported in (2018) 406 ITR 545 (Bom) and Ramballabh Gupta -v- Assistant Commissioner of Income- Tax and others, reported in (2007) 288 ITR 347 (MP). 6. Mr. Satpathy, learned counsel for the opposite parties tried to justify the impugned notice by relying upon the averments in the counter affidavit which has been filed by the Department pursuant to the notice issued by this Co…

SHRI SOMNATH SAHU,RAIPUR vs. INCOME TAX OFFICER, WARD 2(1), RAIPUR

In the result, appeal of the assessee in ITA No

ITA 243/RPR/2017[2008-09]Status: DisposedITAT Raipur23 Sept 2022AY 2008-09

Bench: Shri Ravish Sood & Shri Arun Khodpiaआयकर अपील सं. / Ita Nos. 243/Rpr/2017 & 52/Rpr/2018 "नधा"रण वष" / Assessment Year : 2008-09 Shri Somnath Sahu, H. No.2382, Near Shitala Mandir, Tatibandh, G.E. Road, Raipur (C.G.) Pan : Gdkps5958G .......अपीलाथ" / Appellant बनाम / V/S. The Income Tax Officer, Ward-2(1), Raipur (C.G.) ……""यथ" / Respondent Assessee By :Shri Prafulla Pendse, Ar Revenue By :Shri G.N Singh, Sr. Dr

For Appellant: Shri Prafulla Pendse, ARFor Respondent: Shri G.N Singh, Sr. DR
Section 147Section 148Section 151Section 154Section 234B

…y the A.O after obtaining the approval of the specified authority u/s.151(2) of the Act, the Hon’ble High Court had quashed the same by treating as invalid. On a similar footing the Hon’ble High Court of Bombay in the case of CIT Vs. Aquatic Remedies P. Ltd., 406 ITR 545 (Bom), had held, that it was mandatory on the part of the A.O to obtain the approval from the specified authority strictly as per the mandate of Section 151 (1) of the Act. In parity with the facts involved in the case of the present case before us, in the aforesaid case also the A.O for the purpose of issuing notice u/s.148 of the Act was obliga…

SHRI SOMNATH SAHU,RAIPUR vs. INCOME TAX OFFICER, WARD 2(1), RAIPUF

In the result, appeal of the assessee in ITA No

ITA 52/RPR/2018[2008-09]Status: DisposedITAT Raipur22 Sept 2022AY 2008-09

Bench: Shri Ravish Sood & Shri Arun Khodpiaआयकर अपील सं. / Ita Nos. 243/Rpr/2017 & 52/Rpr/2018 "नधा"रण वष" / Assessment Year : 2008-09 Shri Somnath Sahu, H. No.2382, Near Shitala Mandir, Tatibandh, G.E. Road, Raipur (C.G.) Pan : Gdkps5958G .......अपीलाथ" / Appellant बनाम / V/S. The Income Tax Officer, Ward-2(1), Raipur (C.G.) ……""यथ" / Respondent Assessee By :Shri Prafulla Pendse, Ar Revenue By :Shri G.N Singh, Sr. Dr

For Appellant: Shri Prafulla Pendse, ARFor Respondent: Shri G.N Singh, Sr. DR
Section 147Section 148Section 151Section 154Section 234B

…y the A.O after obtaining the approval of the specified authority u/s.151(2) of the Act, the Hon’ble High Court had quashed the same by treating as invalid. On a similar footing the Hon’ble High Court of Bombay in the case of CIT Vs. Aquatic Remedies P. Ltd., 406 ITR 545 (Bom), had held, that it was mandatory on the part of the A.O to obtain the approval from the specified authority strictly as per the mandate of Section 151 (1) of the Act. In parity with the facts involved in the case of the present case before us, in the aforesaid case also the A.O for the purpose of issuing notice u/s.148 of the Act was obliga…

SHRI PAVAN M.SHARMA L/H OF LATE MAHESH L.SHARMA,AHMEDABAD vs. THE ADIT(EXEMPTION),, AHMEDABAD

In the result, the appeal of the assessee is allowed

ITA 2772/AHD/2013[2003-04]Status: DisposedITAT Ahmedabad30 Mar 2022AY 2003-04
For Appellant: Shri Tushar Hemani, Sr. A.R. &For Respondent: Shri Purushottam Kumar, Sr. D.R
Section 144Section 22Section 234BSection 271Section 271DSection 27ISection 57Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH (Conducted Through Virtual Court) Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member Sl. Appeal ITA A.Y. Appellant Respondent No. 1 1029/Ahd/2013 2003-04 Shri Pavan M. Sharma, A’bad The ITO, Ward-9(2), PAN: ATFPS6366M A’bad 2 1030/Ahd/2013 2003-04 Shri Pavan M. Sharma, A’bad The ITO, Ward-9(2), PAN: ATFPS6366M A’bad 3 1031/Ahd/2013 2004-05 Shri Pavan M. Sharma, A’bad The ITO, Ward-9(2), PAN: ATFPS6366M A’bad 4 1032/Ahd/2013 2004-05 Shri Pavan M. Sharma, A’bad The ITO, Ward-9(2), PAN: ATFPS6366M A’bad 5. 2771/Ahd/20…

SHRI PAVAN M.SHARMA L/H OF LATE MAHESH L.SHARMA,AHMEDABAD vs. THE ADIT(EXEMPTION),, AHMEDABAD

In the result, the appeal of the assessee is allowed

ITA 2771/AHD/2013[2003-04]Status: DisposedITAT Ahmedabad30 Mar 2022AY 2003-04
For Appellant: Shri Tushar Hemani, Sr. A.R. &For Respondent: Shri Purushottam Kumar, Sr. D.R
Section 144Section 22Section 234BSection 271Section 271DSection 27ISection 57Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH (Conducted Through Virtual Court) Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member Sl. Appeal ITA A.Y. Appellant Respondent No. 1 1029/Ahd/2013 2003-04 Shri Pavan M. Sharma, A’bad The ITO, Ward-9(2), PAN: ATFPS6366M A’bad 2 1030/Ahd/2013 2003-04 Shri Pavan M. Sharma, A’bad The ITO, Ward-9(2), PAN: ATFPS6366M A’bad 3 1031/Ahd/2013 2004-05 Shri Pavan M. Sharma, A’bad The ITO, Ward-9(2), PAN: ATFPS6366M A’bad 4 1032/Ahd/2013 2004-05 Shri Pavan M. Sharma, A’bad The ITO, Ward-9(2), PAN: ATFPS6366M A’bad 5. 2771/Ahd/20…

SHRI PAVAN M.SHARMA L/H OF LATE MAHESH L.SHARMA,AHMEDABAD vs. THE INCOME TAX OFFICER,WARD-9(2),, AHMEDABAD

In the result, the appeal of the assessee is allowed

ITA 1032/AHD/2013[2004-05]Status: DisposedITAT Ahmedabad30 Mar 2022AY 2004-05
For Appellant: Shri Tushar Hemani, Sr. A.R. &For Respondent: Shri Purushottam Kumar, Sr. D.R
Section 144Section 22Section 234BSection 271Section 271DSection 27ISection 57Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH (Conducted Through Virtual Court) Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member Sl. Appeal ITA A.Y. Appellant Respondent No. 1 1029/Ahd/2013 2003-04 Shri Pavan M. Sharma, A’bad The ITO, Ward-9(2), PAN: ATFPS6366M A’bad 2 1030/Ahd/2013 2003-04 Shri Pavan M. Sharma, A’bad The ITO, Ward-9(2), PAN: ATFPS6366M A’bad 3 1031/Ahd/2013 2004-05 Shri Pavan M. Sharma, A’bad The ITO, Ward-9(2), PAN: ATFPS6366M A’bad 4 1032/Ahd/2013 2004-05 Shri Pavan M. Sharma, A’bad The ITO, Ward-9(2), PAN: ATFPS6366M A’bad 5. 2771/Ahd/20…

SHRI PAVAN M.SHARMA L/H OF LATE MAHESH L.SHARMA,AHMEDABAD vs. THE INCOME TAX OFFICER,WARD-9(2),, AHMEDABAD

In the result, the appeal of the assessee is allowed

ITA 1031/AHD/2013[2004-05]Status: DisposedITAT Ahmedabad30 Mar 2022AY 2004-05
For Appellant: Shri Tushar Hemani, Sr. A.R. &For Respondent: Shri Purushottam Kumar, Sr. D.R
Section 144Section 22Section 234BSection 271Section 271DSection 27ISection 57Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH (Conducted Through Virtual Court) Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member Sl. Appeal ITA A.Y. Appellant Respondent No. 1 1029/Ahd/2013 2003-04 Shri Pavan M. Sharma, A’bad The ITO, Ward-9(2), PAN: ATFPS6366M A’bad 2 1030/Ahd/2013 2003-04 Shri Pavan M. Sharma, A’bad The ITO, Ward-9(2), PAN: ATFPS6366M A’bad 3 1031/Ahd/2013 2004-05 Shri Pavan M. Sharma, A’bad The ITO, Ward-9(2), PAN: ATFPS6366M A’bad 4 1032/Ahd/2013 2004-05 Shri Pavan M. Sharma, A’bad The ITO, Ward-9(2), PAN: ATFPS6366M A’bad 5. 2771/Ahd/20…

SHRI PAVAN M.SHARMA L/H OF LATE MAHESH L.SHARMA,AHMEDABAD vs. THE INCOME TAX OFFICER,WARD-9(2),, AHMEDABAD

In the result, the appeal of the assessee is allowed

ITA 1030/AHD/2013[2003-04]Status: DisposedITAT Ahmedabad30 Mar 2022AY 2003-04
For Appellant: Shri Tushar Hemani, Sr. A.R. &For Respondent: Shri Purushottam Kumar, Sr. D.R
Section 144Section 22Section 234BSection 271Section 271DSection 27ISection 57Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH (Conducted Through Virtual Court) Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member Sl. Appeal ITA A.Y. Appellant Respondent No. 1 1029/Ahd/2013 2003-04 Shri Pavan M. Sharma, A’bad The ITO, Ward-9(2), PAN: ATFPS6366M A’bad 2 1030/Ahd/2013 2003-04 Shri Pavan M. Sharma, A’bad The ITO, Ward-9(2), PAN: ATFPS6366M A’bad 3 1031/Ahd/2013 2004-05 Shri Pavan M. Sharma, A’bad The ITO, Ward-9(2), PAN: ATFPS6366M A’bad 4 1032/Ahd/2013 2004-05 Shri Pavan M. Sharma, A’bad The ITO, Ward-9(2), PAN: ATFPS6366M A’bad 5. 2771/Ahd/20…

SHRI PAVAN M.SHARMA L/H OF LATE MAHESH L.SHARMA,AHMEDABAD vs. THE INCOME TAX OFFICER,WARD-9(2),, AHMEDABAD

In the result, the appeal of the assessee is allowed

ITA 1029/AHD/2013[2003-04]Status: DisposedITAT Ahmedabad30 Mar 2022AY 2003-04
For Appellant: Shri Tushar Hemani, Sr. A.R. &For Respondent: Shri Purushottam Kumar, Sr. D.R
Section 144Section 22Section 234BSection 271Section 271DSection 27ISection 57Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH (Conducted Through Virtual Court) Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member Sl. Appeal ITA A.Y. Appellant Respondent No. 1 1029/Ahd/2013 2003-04 Shri Pavan M. Sharma, A’bad The ITO, Ward-9(2), PAN: ATFPS6366M A’bad 2 1030/Ahd/2013 2003-04 Shri Pavan M. Sharma, A’bad The ITO, Ward-9(2), PAN: ATFPS6366M A’bad 3 1031/Ahd/2013 2004-05 Shri Pavan M. Sharma, A’bad The ITO, Ward-9(2), PAN: ATFPS6366M A’bad 4 1032/Ahd/2013 2004-05 Shri Pavan M. Sharma, A’bad The ITO, Ward-9(2), PAN: ATFPS6366M A’bad 5. 2771/Ahd/20…

ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-SHILLONG, SHILLONG vs. M/S. MACIL PROJECTS (P) LIMITED, BYRNIHAT

The appeal stand dismissed

ITA 462/GTY/2019[2016-17]Status: DisposedITAT Guwahati09 Nov 2021AY 2016-17
For Appellant: Shri Kishor Jain, CA- Ld. ARFor Respondent: Shri N.T. Sherpa. Ld. JCIT-Sr.DR
Section 143(3)Section 147Section 148Section 151

…ord. This being so, the adjudication of Ld. CIT(A) could not be interfered with keeping in view the aforesaid judicial pronouncements. In fact, SLP filed by the department against the decision of Hon’ble Bombay High Court in CIT V/s Aquatic Remedies (P) Ltd. (96 Taxmann.com 609; 25/07/2018) has already been dismissed by Hon’ble Supreme Court on 29/11/2019 which is reported at 113 Taxmann.com 451. 7. Resultantly, the appeal stand dismissed. Order pronounced on 09th November, 2021. (Lalit Kumar) (Manoj Kumar Aggarwal) "ाियक सद" / Judicial Member लेखा सद" / Accountant Member Kolkata; िदनांक Dated: 09/11/2021 Biswaji…

SHRI SHYAM GIDWANI,JAIPUR vs. INCOME TAX OFFICER, WARD-6-1, JAIPUR

In the result, the explanation so submitted in support of source of deposit of Rs 6 lacs cannot be accepted and is hereby dismissed

ITA 808/JPR/2018[2008-09]Status: DisposedITAT Jaipur21 Oct 2021AY 2008-09
For Appellant: Shri Mahendra Gargieya (Adv.) &For Respondent: Shri A.S. Nehra (Add.CIT) a
Section 147Section 148Section 151Section 69A

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR Jh lanhi xkslkbZ] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI SANDEEP GOSAIN, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA. No. 808/JP/2018 fu/kZkj.k o"kZ@Assessment Years : 2008-09 cuke Shri Shyam Gidwani The ITO, Vs. 3-N, A-16, Jawahar Nagar, Ward-6(1), Jaipur. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AGBPG 9944 Q vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Mahendra Gargieya (Adv.) & Shri Devang Gargieya (Adv.) jktLo dh vksj ls@…

ACIT CIR. 12(1)(2), MUMBAI vs. BHARTI AXA LIFE INSURANCE COMPANY LTD., MUMBAI

In the result, the appeal of the revenue is dismissed and cross objection of the assessee is allowed

ITA 2930/MUM/2019[2007-08]Status: DisposedITAT Mumbai31 Mar 2021AY 2007-08
Section 143(3)Section 147Section 149Section 151

…ocess of obtaining sanction from ld PCIT alone, as mandated by section 151 of the Act. Reliance in this regard was placed on the following decisions:- (i) Decision of Hon‘ble Jurisdictional High Court in the case of CIT vs Aquatic Remedies (P) Ltd reported in 406 ITR 545 (Bom) - Special Leave Petition of the revenue was dismissed by the Hon‘ble Apex Court in 269 Taxman 195 (SC). (ii) Decision of Hon‘ble Delhi High Court in the case of Yum Restaurants Asia Pte Ltd vs DDIT reported in 397 ITR 665 (Del). h) Approval u/s 151 of the Act by the ld PCIT and ld Additional CIT had been granted in the instant case without…

M/S. MARBLE ART,NEW DELHI vs. ACIT, NEW DELHI

Appeals of the assessee are allowed

ITA 2480/DEL/2013[2003-04]Status: DisposedITAT Delhi08 Mar 2021AY 2003-04

Bench: Shri G.S. Pannu, Hon’Ble & Shri Amit Shukla

For Appellant: Shri C.S. Aggarwal, Sr. AdvFor Respondent: Ms. Ramita M. Biswas, CIT DR
Section 143(3)Section 148

…. DIT Pte. Ltd vs. DDIT [2017] 397 ITR 639 32 ITA.Nos.2478 to 2480/Del./2013 M/s Marble Art, New Delhi. (Delhi) . 3 CIT v. Soyuz Industrial AO CIT JCIT Resources Ltd. [2015] 232 Taxman 414 (Delhi) . 4 CIT v. Aquatic DCIT CIT Addl CIT Remedies (P.) Ltd [2018] 406 ITR 545 (Bombay) . 5 Ghanshyam K. DCIT CIT Addl CIT Khabraniv. ACIT [2012] 346 ITR 443 (BOM) . 6 DSJ Communication DCIT CIT Addl. CIT Ltd. v. DCIT [2014] 41 taxmann.com 151 (Bombay) . 7 CIT vs. Gee Kay DCIT No CIT Finance & Leasing Co. approv Ltd ITA 935/2009 al dated 08.02.2018 . 8 Dhadda Exports v. ITO ITO JCIT CIT [2015] 377 ITR 347 (Rajasthan) . 9 Re…

M/S. MARBLE ART,NEW DELHI vs. ACIT, NEW DELHI

Appeals of the assessee are allowed

ITA 2479/DEL/2013[2002-03]Status: DisposedITAT Delhi08 Mar 2021AY 2002-03

Bench: Shri G.S. Pannu, Hon’Ble & Shri Amit Shukla

For Appellant: Shri C.S. Aggarwal, Sr. AdvFor Respondent: Ms. Ramita M. Biswas, CIT DR
Section 143(3)Section 148

…. DIT Pte. Ltd vs. DDIT [2017] 397 ITR 639 32 ITA.Nos.2478 to 2480/Del./2013 M/s Marble Art, New Delhi. (Delhi) . 3 CIT v. Soyuz Industrial AO CIT JCIT Resources Ltd. [2015] 232 Taxman 414 (Delhi) . 4 CIT v. Aquatic DCIT CIT Addl CIT Remedies (P.) Ltd [2018] 406 ITR 545 (Bombay) . 5 Ghanshyam K. DCIT CIT Addl CIT Khabraniv. ACIT [2012] 346 ITR 443 (BOM) . 6 DSJ Communication DCIT CIT Addl. CIT Ltd. v. DCIT [2014] 41 taxmann.com 151 (Bombay) . 7 CIT vs. Gee Kay DCIT No CIT Finance & Leasing Co. approv Ltd ITA 935/2009 al dated 08.02.2018 . 8 Dhadda Exports v. ITO ITO JCIT CIT [2015] 377 ITR 347 (Rajasthan) . 9 Re…

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CIT v. Aquatic Remedies (406 ITR 545) — Cited in 21 Judgments | BharatTax