CIT v. Cyber Park Development & Construction Ltd.

276 Taxmann 460High Court2021#20268 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2022 to 2024.

Issues it is cited on

section 142(2)section 263(1)malabar industrial non-application of mind erroneous and prejudicial income-tax officer section 263 section 26 section 142(1)previous year section 143(2)section 143

Judgments citing CIT v. Cyber Park Development & Construction Ltd.

Roop Kumar Chopra, Jaipur vs. PCIT Jaipur 1, Jaipur

In the result, the appeal of the assessee is allowed

ITA 264/JPR/2023[2018-19]Status: DisposedITAT Jaipur28 Feb 2024AY 2018-19

Bench: Him By The Assessee In Compliance To The Notice Notices Issued To Him U/S 142(1) As Well As U/S 143(2) Of The Act By The Ao As Erroneous In So Far As It Is Prejudicial To The Interest Of The Revenue For The Purpose Of Section 263 Of The Act & Consequently Setting Aside The Assessment Order Passed Dated 01-01-2021 To Be Made Afresh Made Is Most Arbitrarily, Unjust, Untenable & Liable To Be Vacated.’’

For Appellant: Shri Dheeraj Borad, CAFor Respondent: Shri Ajay Malik, CIT

Section 142(1)Section 142(2)Section 143Section 143(2)Section 143(3)Section 263Section 57

…r view has again been taken by the Hon’ble ITAT Jaipur bench in the case of M/s Agrani Buildestate Vs. PCIT in ITA No. 205/JP/2023 dated 03.07.2023 (copy enclosed) Hon’ble Karnataka High Court in the case of CIT Vs. Cyber Park Development & Construction Ltd. (276 Taxmann 460), wherein held that when the AO allowed the claim of assessee after due application of mind and on proper consideration of the material available on record, the order passed by AO can neither said to be erroneous nor prejudicial to the interests of revenue. Therefore, the order of Ld. CIT passed u/s 263 of the Act cannot be sustained. CIT Vs.…

M/S. Eta Star Infopark, Bengaluru vs. The Principal Commissioner of Income Tax, Bengaluru-1, Bengaluru

ITA 248/BANG/2021[2016-17]Status: DisposedITAT Bangalore02 Sept 2022AY 2016-17

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Annamalai, A.RFor Respondent: Dr. Manjunath Karkihalli, D.R

Section 143(3)Section 2Section 263

…ITA No.415/Bang/2020 & M/s. ETA Star Infopark, Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “C’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA Nos. and Appellant Respondent Assessment Year 415/Bang/2020 M/s. ETA Star Infopark, Principal Commissioner of 2015-16 No.501 and 502, Income Tax – 1, North Block, Frong Wing, Bengaluru. V Floor, Manipal Centre, Dickenson Road, Bengaluru – 560 042. PAN : AACFE 6010 C 248/Bang/2021 -do- -do- 2016-17 Assessee by : Shri Annamalai, A.R. Revenue by : Dr. Manjunath Karkihalli, D.R. Date of Hearing : 06.07.2022 D…

M/S. Eta Star Infopark, Bengaluru vs. Principal Commissioner of Income Tax-1, Bengaluru

ITA 415/BANG/2020[2015-16]Status: DisposedITAT Bangalore02 Sept 2022AY 2015-16

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Annamalai, A.RFor Respondent: Dr. Manjunath Karkihalli, D.R

Section 143(3)Section 2Section 263

Vanishree Holabsu Shettar, Guledgudd vs. Principal Commissioner of Income Tax, Hubli

In the result, the appeal is allowed in favour of the assessee

ITA 270/BANG/2022[2017-18]Status: DisposedITAT Bangalore25 Jul 2022AY 2017-18

Bench: Shri George George K. & Ms. Padmavathy Sassessment Year : 2017-18

For Appellant: Shri Ravi Shankar, AdvocateFor Respondent: Shri Srinivas T. Bidari, CIT(DR)(ITAT), Bengaluru

Section 143(3)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K., JUDICIAL MEMBER AND Ms. PADMAVATHY S, ACCOUNTANT MEMBER Assessment year : 2017-18 Vanishree Holabasu Shettar, Vs. The Principal Commissioner # 1, Hiral Street, of Income Tax, Behind Darak Medical, Hubli. Post : Guledgudd – 587 203. PAN: AEKPM 1689M APPELLANT RESPONDENT Appellant by : Shri Ravi Shankar, Advocate Respondent by : Shri Srinivas T. Bidari, CIT(DR)(ITAT), Bengaluru. Date of hearing : 14.07.2022 Date of Pronouncement : 25.07.2022 O R D E R Per Padmavathy S., Accountant Member This appeal by the assessee is agai…