CIT v. Cyber Park Development & Constructions Ltd.

430 ITR 55High Court2021#10624 most cited

What is CIT v. Cyber Park Development & Constructions Ltd. authority for?

The assessment order is not based on incorrect application of law or facts, or non-application of mind. The conditions for exercising revisional powers under Section 263 are not satisfied.

10

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2011 to 2024.

Also referred to as

CIT v. Cyber Park Development & Constructions Ltd. · 430 ITR 55 · HC · revision u/s 263 · section 263(1) · inadequate enquiry · lack of enquiry · non application of mind · assessment order · incorrect application of law · incorrect application of facts

Issues it is cited on

section 44afsection 262section 142(2)revision u/s 263trade creditorsinadequate enquirymalabar industrialsection 57(iii)non application of mindsection 263(1)lack of enquirytransfer of capital asset

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

M/S Din Dayal Pursotam Lal, Sirsa vs. Pr.CIT, Rohtak

ITA 148/CHANDI/2021[2016-17]Status: DisposedITAT Chandigarh04 Mar 2024AY 2016-17

Bench: SHRI A.D.JAIN (Vice President), SHRI VIKRAM SINGH YADAV (Accountant Member)

For Appellant: Shri Gautam Jain, Advocate &For Respondent: Shri Rohit Sharma, CIT-DR
Section 147Section 263Section 40A(3)

…CIT Vs Max India Ltd. 295 ITR 282 (S.C.) ii) Malabar Industrial Co.Ltd. V CIT 243 ITR 83 iii) 171 ITR 698 (All) CIT v. Goyal Private Family Specific Trust iv) 170 ITR 28 (All) CIT v. Kashnl Nath & Company v) 171 ITR 141 (MP) CIT v. Ratlam Coal Asn. & Co. vi) 430 ITR 55 (Kar) CIT vs. Cyber Park Development & Construction Ltd. vii) ITA No.25l9/Kol/2017 dated 18.4.2018 Garg Brothers (P) Ltd. vs. DCIT viii) 1TA Nos. 3281-3284/D/2015 dated 11.10.2019 Smt. Shumana Sen vs. DCIT ix) ITA No. 5239/D/2019 dated 21.2.2020 M/s Sunrays Cotspln (P) Ltd. vs. PCIT x) ITA No. 3207/Ahd/2009 Gujarat Laxmi Majur Kamgar Sahkari Mandi…

M/S Din Dayal Pursotam Lal, Sirsa vs. Pr.CIT, Rohtak

ITA 147/CHANDI/2021[2015-16]Status: DisposedITAT Chandigarh04 Mar 2024AY 2015-16

Bench: SHRI A.D.JAIN (Vice President), SHRI VIKRAM SINGH YADAV (Accountant Member)

For Appellant: Shri Gautam Jain, Advocate &For Respondent: Shri Rohit Sharma, CIT-DR
Section 147Section 263Section 40A(3)

…CIT Vs Max India Ltd. 295 ITR 282 (S.C.) ii) Malabar Industrial Co.Ltd. V CIT 243 ITR 83 iii) 171 ITR 698 (All) CIT v. Goyal Private Family Specific Trust iv) 170 ITR 28 (All) CIT v. Kashnl Nath & Company v) 171 ITR 141 (MP) CIT v. Ratlam Coal Asn. & Co. vi) 430 ITR 55 (Kar) CIT vs. Cyber Park Development & Construction Ltd. vii) ITA No.25l9/Kol/2017 dated 18.4.2018 Garg Brothers (P) Ltd. vs. DCIT viii) 1TA Nos. 3281-3284/D/2015 dated 11.10.2019 Smt. Shumana Sen vs. DCIT ix) ITA No. 5239/D/2019 dated 21.2.2020 M/s Sunrays Cotspln (P) Ltd. vs. PCIT x) ITA No. 3207/Ahd/2009 Gujarat Laxmi Majur Kamgar Sahkari Mandi…

M/S Din Dayal Pursotam Lal, Sirsa vs. Pr.CIT, Rohtak

ITA 146/CHANDI/2021[2011-12]Status: DisposedITAT Chandigarh04 Mar 2024AY 2011-12

Bench: SHRI A.D.JAIN (Vice President), SHRI VIKRAM SINGH YADAV (Accountant Member)

For Appellant: Shri Gautam Jain, Advocate &For Respondent: Shri Rohit Sharma, CIT-DR
Section 147Section 263Section 40A(3)

…CIT Vs Max India Ltd. 295 ITR 282 (S.C.) ii) Malabar Industrial Co.Ltd. V CIT 243 ITR 83 iii) 171 ITR 698 (All) CIT v. Goyal Private Family Specific Trust iv) 170 ITR 28 (All) CIT v. Kashnl Nath & Company v) 171 ITR 141 (MP) CIT v. Ratlam Coal Asn. & Co. vi) 430 ITR 55 (Kar) CIT vs. Cyber Park Development & Construction Ltd. vii) ITA No.25l9/Kol/2017 dated 18.4.2018 Garg Brothers (P) Ltd. vs. DCIT viii) 1TA Nos. 3281-3284/D/2015 dated 11.10.2019 Smt. Shumana Sen vs. DCIT ix) ITA No. 5239/D/2019 dated 21.2.2020 M/s Sunrays Cotspln (P) Ltd. vs. PCIT x) ITA No. 3207/Ahd/2009 Gujarat Laxmi Majur Kamgar Sahkari Mandi…

Kaur Kookies (P) Ltd., New Delhi vs. Pr, CIT, Delhi-4, New Delhi

Appeal are allowed

ITA 1119/DEL/2022[2017-18]Status: DisposedITAT Delhi11 May 2023AY 2017-18

Bench: Shri Kul Bharat & Shri Pradip Kumar Kediaassessment Year: 2017-18

Section 263Section 36

…[1973] 88 ITR 323 (SC).” i) 437 IR 285 (Del) Pr. CIT v. Brahma Centre Development (P) Ltd. ii) 171 ITR 698 (All) CIT v. Goyal Private Family Specific Trust iii) 170 ITR 28 (All) CIT v. KashniNath& Company iv) 171 ITR 141 (MP) CIT v. Ratlam Coal Asn. & Co. v) 430 ITR 55 (Kar) CIT vs. Cyber Park Development & Construction Ltd. vi) ITA No. 2519/Kol/2017 dated 18.4.2018 Garg Brothers (P) Ltd. vs. DCIT vi) ITA Nos. 3281-3284/D/2015 dated 11.10.2019 Smt. ShumanaSen vs. DCIT vii) ITA No. 5239/D/2019 dated 21.2.2020 M/s Sunrays Cotspin (P) Ltd. vs. PCIT viii) ITA No. 3207/Ahd/2009 Gujarat Laxmi Majur Kamgar Sahkari Mand…

Dr. R Sridhar, Mysuru vs. Principal Commissioner of Income Tax (Central), Bengaluru

In the result, the appeal by the assessee is dismissed

ITA 691/BANG/2021[2015-16]Status: DisposedITAT Bangalore18 Jul 2022AY 2015-16

Bench: Shri N.V. Vasudevan, Vice Preseident & Shri Padmavathy Sassessment Year : 2015-16

For Appellant: Shri V. Srinivasan, AdvocateFor Respondent: Shri T. Roumuan Paite, CIT(DR)(ITAT), Bengaluru
Section 143(2)Section 143(3)Section 263Section 263oSection 50E

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESEIDENT AND SHRI PADMAVATHY S, ACCOUNTANT MEMBER Assessment year : 2015-16 Dr. R. Sridhar, Vs. The Principal Commissioner No.1660, N.S. Road, of Income Tax [Central], Mysuru – 570 004. Bengaluru. PAN : ATVPS 1808G APPELLANT RESPONDENT Appellant by : Shri V. Srinivasan, Advocate Respondent by : Shri T. Roumuan Paite, CIT(DR)(ITAT), Bengaluru. Date of hearing : 30.06.2022 Date of Pronouncement : 18.07.2022 O R D E R Per Padmavathy S., Accountant Member This appeal is directed against the order of the Principal Commis…

Arjun M Ranga, Mysuru vs. Principal Commissioner of Income Tax (Central), Bengaluru

In the result, the appeal of the assessee is dismissed

ITA 692/BANG/2021[2016-17]Status: DisposedITAT Bangalore14 Feb 2022AY 2016-17

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Respondent: Shri Sumer Singh Meena, CIT(DR)(ITAT), Bengaluru
Section 143Section 263Section 54FSection 57

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA Nos. 692/Bang/2021 Assessment year: 2016-17 Arjun Murthy Ranga The Principal Commissioner Post Box No.52, of Income Tax (Central), # 1553, Vani Vilas Road, Vs. Bengaluru. K.R. Mohalla, Mysuru – 570 004. PAN : AENPR 3774F APPELLANT RESPONDENT Appellants by : Shri V. Srinivasan, Advocate Respondent by : Shri Sumer Singh Meena, CIT(DR)(ITAT), Bengaluru. Date of hearing : 02.02.2022 Date of Pronouncement : 14.02.2022 O R D E R Per Chandra Poojari, Accountant Member…

Guru Pavan Ranga, Mysuru vs. Principal Commissioner of Income Tax, (Central), Bangalore

In the result, both the appeals of the assessees are dismissed

ITA 677/BANG/2021[2016-17]Status: DisposedITAT Bangalore14 Feb 2022AY 2016-17

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Respondent: Shri Sumer Singh Meena, CIT(DR)(ITAT), Bengaluru
Section 143Section 263Section 54FSection 57

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA Nos. 676 & 677/Bang/2021 Assessment year: 2016-17 1. Anirudh Murthy Ranga PAN: AFHPR 7516J Vs. The Principal Commissioner 2. Guru Pavan Ranga of Income Tax (Central), PAN: ABOPR 2108K Bengaluru. Both r/at Post Box No.52, # 1553, Vani Vilas Road, K.R. Mohalla, Mysuru – 570 004. APPELLANT RESPONDENT Appellants by : Shri V. Srinivasan, Advocate Respondent by : Shri Sumer Singh Meena, CIT(DR)(ITAT), Bengaluru. Date of hearing : 01.02.2022 Date of Pronouncement : 14…

Anirudh Murthy Ranga, Mysuru vs. Principal Commissioner of Income Tax, (Central), Bengaluru

In the result, both the appeals of the assessees are dismissed

ITA 676/BANG/2021[2016-17]Status: DisposedITAT Bangalore14 Feb 2022AY 2016-17

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Respondent: Shri Sumer Singh Meena, CIT(DR)(ITAT), Bengaluru
Section 143Section 263Section 54FSection 57

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA Nos. 676 & 677/Bang/2021 Assessment year: 2016-17 1. Anirudh Murthy Ranga PAN: AFHPR 7516J Vs. The Principal Commissioner 2. Guru Pavan Ranga of Income Tax (Central), PAN: ABOPR 2108K Bengaluru. Both r/at Post Box No.52, # 1553, Vani Vilas Road, K.R. Mohalla, Mysuru – 570 004. APPELLANT RESPONDENT Appellants by : Shri V. Srinivasan, Advocate Respondent by : Shri Sumer Singh Meena, CIT(DR)(ITAT), Bengaluru. Date of hearing : 01.02.2022 Date of Pronouncement : 14…

M/S I G Petrochemicals Ltd vs. The Asst Commissioner of Income Tax

In the result, the appeal fails and is hereby dismissed

ITA/219/2011HC Karnataka04 Aug 2021

Bench: ALOK ARADHE,HEMANT CHANDANGOUDAR

Section 260Section 263

…SWORTH (P) LTD.' (2020) 275 TAXMAN 408 (KAR), 'CIT & ANR. Vs. AZTEC SOFTWARE TECHNOLOGY LTD.' (2020) 428 ITR 245 (KAR), 'PRL. CIT Vs. N.K.PROTEINS LTD.' (2020) 429 ITR 493 (GUJ), 'CIT & ANR. Vs. CYBER PARK DEVELOPMENT AND CONSTRUCTIONS LTD.' (2021) 430 ITR 55 (KAR), MAHINDRA AND MAHINDRA, supra, 'CIT & ANR. Vs. COMPAQ ELECTRIC LTD.' (2012) 249 CTR 0214 (KAR) AND 'CIT & ANR. Vs. COMPAQ ELECTRIC LTD. (2019) 261 TAXMAN 0071 (SC). 7 5. On the other hand, learned counsel for the revenue submitted that the Assessing Officer passed an order of assessment in contravention of the law laid down by the…

Commissioner of Income Tax vs. Agriculturel Market Committee

ITTA/219/2011HC Telangana27 Jun 2011

Bench: V.V.S.RAO,RAMESH RANGANATHAN

CIT v. Cyber Park Development & Constructions Ltd. (430 ITR 55) — Cited in 10 Judgments | BharatTax