CIT v. Arvind Jewellers

259 ITR 502High Court2003#511 most cited

What is CIT v. Arvind Jewellers authority for?

An order cannot be revised under Section 263 merely because the Commissioner disagrees with the Assessing Officer's view or a different view is possible, provided the Assessing Officer has adopted one of the courses permissible in law.

186

judgments rely on this decision, according to BharatTax’s citation analysis of 366,459 Indian tax judgments — from 2013 to 2026.

Also referred to as

CIT v. Arvind Jewellers · 259 ITR 502 · Section 263 · revision of assessment · erroneous and prejudicial to revenue · two possible views · Commissioner's power under 263 · Assessing Officer's view · Malabar Industrial · mere disagreement · inadequate enquiry section 263

Issues it is cited on

Judgments citing CIT v. Arvind Jewellers

Kkb Projects Pvt. Ltd, Surat vs. Pr. CIT-1, Surat

In the result, appeal of the assessee is allowed

ITA 222/SRT/2019[2014-15]Status: DisposedITAT Surat13 Dec 2019AY 2014-15

Bench: Shri Sandeep Gosain & Shri O.P.Meenaआ.अ.सं./I.T.A No.222/Srt/2019 "नधा"रण वष"/Assessment Year: 2014-15 M/S.Kkb Projects Pvt. Ltd., V The Principal Commissioner 408-409, City Centre, S Of Income Tax -1, Surat. Lal Darwaja Road, Near Resham . Bhavan, Surat. [Pan: Aadck 0811 H] अपीलाथ" / Appellant ""यथ"/Respondent "नधा"रतीक"ओरसे /Assessee By Shri Rasesh Shah – Ca राज"वक"ओरसे /Revenue By Shri O.P.Singh – Cit-Dr

Section 143(3)Section 263Section 40A(2)Section 40A(2)(b)

…Page 1 of 15 KKB Projects Pvt. Ltd., Vs. PCIT-1, Surat /ITA No.222/SRT/2019 for A.Y. 2014-15 आयकरअपील"यअ"धकरण,सुरत"यायपीठ,सुरत IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH, SURAT BEFORE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER AND SHRI O.P.MEENA, ACCOUNTANT MEMBER आ.अ.सं./I.T.A No.222/SRT/2019 "नधा"रण वष"/Assessment Year: 2014-15 M/s.KKB Projects Pvt. Ltd., V The Principal Commissioner 408-409, City Centre, s of Income Tax -1, Surat. Lal Darwaja Road, Near Resham . Bhavan, Surat. [PAN: AADCK 0811 H] अपीलाथ" / Appellant ""यथ"/Respondent "नधा"रतीक"ओरसे /Assessee by Shri Rasesh Shah – CA राज"वक"ओरसे /Revenue by Shr…

Supreme Auto, Na

In the result, the appeal of the assessee is allowed

ITA 1141/AHD/2016[2011-12]Status: DisposedITAT Surat10 Dec 2019AY 2011-12

Bench: Shri Amarjit Singh&Shri O.P.Meena, Accoutant Member आ.अ.सं/.I.T.A No.1141/Ahd/2016 िनधा"रणवष"/Assessment Year:2011-12 बनाम M/S. Supreme Auto, Principal Commissioner Of Vs. Bilimora Road, National Income-Tax- Valsad Highway No.8, Samroli, At Chikhli, Navsari - 396521. [Pan: Aamfs 3499 K] अपीलाथ" Appellant ""यथ"/Respondent Shri Rasesh Shah, Ca िनधा"रतीक"ओरसे /Assessee By Shri Prasenjit Singh, Cit(D.R.) राज"वक"ओरसे /Revenue By 22.10.2019 सुनवाईक"तारीख/ Date Of Hearing: 10.12.2019 उ"ोषणाक"तारीख/Pronouncement On आदेश /O R D E R Per O. P. Meena, Am: This Appeal Filed By The Assessee Is Directed Against The Order Of Learned Principal Commissioner Of Income-Tax- Valsad [In Short “The Pr. Cit ”] Dated 22.03.2016 Pertaining To Assessment Year 2011-12 Passed Under Section 263 Of Income Tax Act,1961 ( In Short ‘The Act’).

Section 143Section 143(3)Section 263Section 40A(2)(b)Section 68

…plethora of decisions, including the decisions of the Hon’ble Supreme Court in Malabar Industrial Co. Limited (243 ITR 83); and CIT V/s. Max India Ltd. 2007] 295 ITR 282 (SC), CIT vs. Amit Corporation [2012] 81 CCH 69 (Guj. HC), CIT V. Arvind Jewellers [2003] 259 ITR 502 (Gujarat), CIT Vs. Nirav Modi [2016] 71 taxmann.com 272 (Bombay) Pr. CIT v. Delhi Airport Metro Express Pvt. Ltd. [ I.T.A.No. 705/2017 dtd.05.09.2017] of Hon`ble Delhi High Court, Pr. CIT v. Modicare Limited I.T.A.No. 759/2017 Delhi High Court, ITO V. DG Housing Projects Limited [2012] 343 ITR 329 (Del), CIT v. Sunbeam Auto Ltd. [2011] 332 ITR 16…

M/S. Parshwanath Corporation, Ahmedabad vs. The Deputy Commissioner of Income Tax, Circle-2(2), Ahmedabad

In the result, the appeal of the assessee is allowed

ITA 900/AHD/2017[2012-13]Status: DisposedITAT Ahmedabad25 Oct 2019AY 2012-13

Bench: The Principal Commissioner Of Income Tax & Accordingly, Has Erred In Invoking The Provision Of Section 263 & Consequently Set Aside The Assessment Order Passed On 26.03.2015 U/S.143(3) By The Assessing Officer. 2. Your Appellant Prays To Reserve The Right To Add, Alter, Amend And/Or Withdraw Any Of The Above Grounds Of Appeal.

For Appellant: Smt Arti N. Shah, A.RFor Respondent: Shri O.P. Sharma, CIT.DR
Section 143(3)Section 263Section 80I

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’C’’ BENCH, AHMEDABAD BEFORE, SHRI WASEEM AHMED, ACCOUNTANT MEMBER And Ms. MADHUMITA ROY, JUDICIAL MEMBER आयकर अपील सं./ITA No.900/AHD/2017 "नधा"रण वष"/Asstt. Year: 2012-2013 M/s. Parshwanath Corporation, The D.C.I.T, 50, Harsiddh Chambers, Vs. Circle-2(2), Ashram Road, Ahmedabad. Ahmedabad-380014. PAN: AABFP9058J (Applicant) (Respondent) Assessee by : Smt Arti N. Shah, A.R Revenue by : Shri O.P. Sharma, CIT.DR सुनवाई क" तार"ख/Date of Hearing : 06/08/2019 घोषणा क" तार"ख /Date of Pronouncement: 25/10/2019 आदेश/O R D E R PER WASEEM AHMED,…

S.A.Enterprises, Mumbai vs. Pr. CIT - 32, Mumbai

In the result, the appeal of the assessee is hereby ordered to be allowed

ITA 2419/MUM/2019[2009-10]Status: DisposedITAT Mumbai13 Sept 2019AY 2009-10

Bench: Shri Rajesh Kumar, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No.2419/Mum/2019 (ननधधारण वर्ा / Assessment Years: 2009-10) बनधम/ M/S. S. A. Enterprises Pr. Cit-32 Mumbai Bunglow No.70/74, Vs. Sheyas Goral Link Road, Near Gorai Bridge Bus Stop, Borivali (W), Mumbai-400092. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Abafs8654B (अपीलाथी /Appellant) (प्रत्यथी / Respondent) .. Assessee By: Shri Rajiv Khandelwal Revenue By: Shri Laxmi Vara Prasad Gude (Dr) सुनवाई की तारीख / Date Of Hearing: 16/07/2019 घोषणा की तारीख /Date Of Pronouncement: 13/09/2019 आदेश / O R D E R Per Amarjit Singh, Jm: The Assessee Has Filed The Present Appeal Against The Order Dated 27.03.2019 Passed By The Principal Commissioner Of Income Tax-32, Mumbai [Hereinafter Referred To As The “Pcit”] Relevant To The A.Y.2009-10 In Which The Principal Commissioner Of Income Tax-32 Has Invoked The Provisions U/S 263 Of The I.T. Act, 1961. 2. The Assessee Has Raised The Following Grounds Of Appeal: - “The Ground Or Grounds Of Appeal Are Without Prejudice To One Another. 1. On The Facts & In The Circumstances Of The Case & In Law, The Id. Pr. Cit-32, Mumbai Erred In Holding That The Assessment Order Dated 22-12- 2016 Passed U/S.143(3) R.W.S. 147 By The Asst. Cit, 32(3), Mumbai Is Erroneous In So Far As It Is Prejudicial To The Interest Of The Revenue By Invoking The Provisions Of Section 263 Because In His Opinion, The Additions Of Rs.1,05,16,040/- & Rs.3,15,482/- Are Made U/S.68 & 69C Respectively Ought To Have Not Been Set Off Against The Loss Incurred During The Year & Thereby Further Erred In Setting Aside The Assessment Order & Directing The Ao To Complete The Assessment Accordingly

For Appellant: Shri Rajiv KhandelwalFor Respondent: Shri Laxmi Vara Prasad Gude
Section 143(3)Section 263Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI RAJESH KUMAR, AM AND SHRI AMARJIT SINGH, JM आयकर अपील सं/ I.T.A. No.2419/Mum/2019 (ननधधारण वर्ा / Assessment Years: 2009-10) बनधम/ M/s. S. A. Enterprises Pr. CIT-32 Mumbai Bunglow No.70/74, Vs. Sheyas Goral Link Road, Near Gorai Bridge Bus Stop, Borivali (W), Mumbai-400092. स्थधयी लेखध सं./जीआइआर सं./PAN/GIR No. : ABAFS8654B (अपीलाथी /Appellant) (प्रत्यथी / Respondent) .. Assessee by: Shri Rajiv Khandelwal Revenue by: Shri Laxmi Vara Prasad Gude (DR) सुनवाई की तारीख / Date of Hearing: 16/07/2019 घोषणा की तारीख /Date of Pronouncement: 13/09/2019…

East Point Education Society, Delhi vs. ADIT (E), Delhi

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

ITA 2347/DEL/2017[2012-13]Status: DisposedITAT Delhi06 Sept 2019AY 2012-13

Bench: Shri R.K. Panda & Ms Suchitra Kambleassessment Year: 2012-13 East Point Education Society, Vs Adit (E), F-26, Vasundhara Enclave, Trust Circle-Ii, Delhi. Delhi. Pan: Aaate2296E (Appellant) (Respondent) Assessee By : Shri Arvind Kumar Jain, Advocate Revenue By : Ms Ashima Neb, Sr. Dr Date Of Hearing : 26.08.2019 Date Of Pronouncement : 06.09.2019 Order Per R.K. Panda, Am: This Appeal Filed By The Assessee Is Directed Against The Order Dated 20Th March, 2017 Of The Cit(E) Passed U/S 263 Of The It Act Relating To Assessment Year 2012-13. 2. Facts Of The Case, In Brief, Are That The Assessee Is A Society Registered U/S 12A Of The It Act, Vide Registration Dated 10.09.1985 & Also Registration U/S 80G(5)(Vi) Of The It Act, Vide Order Dated 23.11.2009, For Assessment Year 2010-11 To 2012-13. The Assessee Society Is Running A School Named Starex International, Formerly Known As East Point School, At Vasundhara Enclave, Delhi. It Filed Its Return Of Income On 27Th September, 2012 Declaring ‘Nil’ Income Along With Audit Report U/S 12A(B) In Form No.10B & Also Balance Sheet, Income & Expenditure Account With Relevant Schedules. The Assessing Officer Completed The Assessment U/S 143(3) On 12.11.2014

For Appellant: Shri Arvind Kumar Jain, AdvocateFor Respondent: Ms Ashima Neb, Sr. DR
Section 12ASection 143(3)Section 263Section 80G(5)(vi)

…held responsible. He submitted that the issue on which the ld.CIT(E) has assumed jurisdiction has been thoroughly discussed by the Assessing Officer. Relying on the decision of the Hon'ble Gujarat High Court in the case of CIT vs. Arvind Jewellers reported in 259 ITR 502; and the decisions of the Hon'ble Supreme Court in the case of Malabar Industrial Company Ltd. vs. CIT, 243 ITR 83 and in the case of CIT vs. G.M. Mittal Stainless Steel Pvt. Ltd., 263 ITR 255, he submitted that when an issue has already been discussed by the Assessing Officer and has taken a possible view, the CIT cannot invoke jurisdiction u/s…