CIT v. Chika Overseas Pvt.\nLtd

RASILA S. MEHTA,MUMBAI vs. DCIT, CC-4(1), (ERSTWHILE ACIT, CC-23), MUMBAI

In the result, appeals of the assessee are partly allowed and that\nof the revenue are dismissed

…9/MUM/2009) in which the Tribunal directed the\nAO to charge interest u/s 220(2) under Income Tax Act after 30 days of serving\nof demand notice from the fresh assessment order. We, therefore, noted that in\nthe case of CIT vs. Chika Overseas Pvt.\nLtd [2012] 247 CTR 134 (Bombay), has taken the similar view. The decision\nHon'ble Delhi High court in the case of Girnar Investment Ltd. vs. CIT [2012]\n340 ITR 529 (Delhi) dt. 5.01.2012 as relied by the Ld. DR and not of Bombay\nHigh Court. The Jurisdictional High Court decision is binding on us. We noted\nthe CIT(A) while holding that the interest u/s 220(2) is to b…

RASILA S. MEHTA,MUMBAI vs. ACIT, CC-4(1), MUMBAI

In the result, appeals of the assessee are partly allowed and that\nof the revenue are dismissed

…9/MUM/2009) in which the Tribunal directed the\nAO to charge interest u/s 220(2) under Income Tax Act after 30 days of serving\nof demand notice from the fresh assessment order. We, therefore, noted that in\nthe case of CIT vs. Chika Overseas Pvt.\nLtd [2012] 247 CTR 134 (Bombay), has taken the similar view. The decision\nHon'ble Delhi High court in the case of Girnar Investment Ltd. vs. CIT [2012]\n340 ITR 529 (Delhi) dt. 5.01.2012 as relied by the Ld. DR and not of Bombay\nHigh Court. The Jurisdictional High Court decision is binding on us. We noted\nthe CIT(A) while holding that the interest u/s 220(2) is to b…

DY COMMISSIONER OF INCOME TAX, CEN.CIRCLE-4(1), MUMBAI vs. SMT. RASILA S. MEHTA, MUMBAI

In the result, appeals of the assessee are partly allowed and that\nof the revenue are dismissed

…9/MUM/2009) in which the Tribunal directed the\nAO to charge interest u/s 220(2) under Income Tax Act after 30 days of serving\nof demand notice from the fresh assessment order. We, therefore, noted that in\nthe case of CIT vs. Chika Overseas Pvt.\nLtd [2012] 247 CTR 134 (Bombay), has taken the similar view. The decision\nHon'ble Delhi High court in the case of Girnar Investment Ltd. vs. CIT [2012]\n340 ITR 529 (Delhi) dt. 5.01.2012 as relied by the Ld. DR and not of Bombay\nHigh Court. The Jurisdictional High Court decision is binding on us. We noted\nthe CIT(A) while holding that the interest u/s 220(2) is to b…

DCIT CEN CIR 4 ( 1) CR - 4 ,PR. CIT (C)- 2 , MUMBAI vs. SHRI HARSHAD S. MEHTA, MUMBAI

In the result, appeal of the Revenue is dismissed

Bench: Shri Vikas Awasthy & Shri N.K.Pradhandy.Commissioner Of Income Tax, Central Circle-4(1),Cen.Range-4, Room Nom.1916, 19Th Floor, Air India Bldg., Nariman Point, Mumbai 400 021 ...... Appellant Vs. Shri Harsad S. Mehta, 32, Madhuli, Dr.A.B.Road, Worli, Mumbai – 400 018 Pan:Abapm 1848F ..... Respondent Appellant By : Dr. P.Daniel, Spl. Counsel Respondent By : Shri Dharmesh Shah Date Of Hearing : 09/10/2019 Date Of Pronouncement : 1710/2019

…A 939/MUM/2009) in which the Tribunal directed the AO to charge interest u/s 220(2) under Income Tax Act after 30 days of serving of demand notice from the fresh assessment order. We, therefore, noted that in the case of CIT vs. Chika Overseas Pvt. Ltd [2012] 247 CTR 134 (Bombay), has taken the similar view. The decision Hon’ble Delhi High court in the case of Girnar Investment Ltd. vs. CIT [2012] 340 ITR 529 (Delhi) dt. 5.01.2012 as relied by the Ld. DR and not of Bombay High Court. The Jurisdictional High Court decision is binding on us. We noted the CIT(A) while holding that the interest u/s 220(2) is to be le…