CIT v. Escorts Ltd.

338 ITR 435High Court2011#1916 most cited

What is CIT v. Escorts Ltd. authority for?

An order cannot be revised under Section 263 if the Assessing Officer took a plausible view, conducted an inquiry, or consistently allowed similar claims in earlier assessment years, as such an order is not erroneous and prejudicial to the interests of the revenue. Revisionary powers cannot be invoked merely because the Commissioner has a different opinion on a plausible view taken by the Assessing Officer.

60

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2015 to 2026.

Also referred to as

CIT v. Escorts Ltd. · 338 ITR 435 · Section 263 · revisionary power · erroneous and prejudicial to revenue · plausible view · lack of enquiry · inadequate enquiry · earlier assessment years · Section 143(3) assessment

Also reported as

198 Taxmann 324

Sections most often in play

Section 263Section 143(3)Section 10(15)Section 10(34)Section 10(38)Section 115JBSection 142(1)Section 14A

Issues it is cited on

business trustsection 43dsection 263(1)malabar industrialsection 10(34)section 40a(2)(b)survey under section 133asection 40a(2)lack of enquirysection 30erroneous and prejudicialsection 10a

Judgments citing CIT v. Escorts Ltd.

ACIT, Circle- 74(1), New Delhi vs. Fortis C- Doc Healthcare Ltd., Delhi

In the result, all the appeals of the Revenue are dismissed

ITA 5325/DEL/2019[2016-17]Status: DisposedITAT Delhi27 Jun 2022AY 2016-17

Bench: Dr. B. R. R. Kumarsh. Yogesh Kumar Usita No. 5322/Del/2019 : Asstt. Year 2017-18 Ita No. 5323/Del/2019 : Asstt. Year 2016-17 Ita No. 5324/Del/2019 : Asstt. Year 2017-18 Ita No. 5327/Del/2019 : Asstt. Year 2016-17 Ita No. 5328/Del/2019 : Asstt. Year 2016-17 Ita No. 5329/Del/2019 : Asstt. Year 2017-18 Ita No. 5330/Del/2019 : Asstt. Year 2017-18 Acit, Vs. Fortis Hospitals Ltd., Circle-74(1), Escort Heart Institute & Research New Delhi-110092 Centre, Okhla Road, South Delhi, New Delhi-110025 (Appellant) (Respondent) Pan No. Aabcf3718N

For Appellant: Sh. R. M. Mehta, CAFor Respondent: Sh. Lalit Kishore, Sr. DR
Section 192Section 192BSection 194JSection 201

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘B’, NEW DELHI Before Dr. B. R. R. Kumar, Accountant Member Sh. Yogesh Kumar US, Judicial Member ITA No. 5322/Del/2019 : Asstt. Year 2017-18 ITA No. 5323/Del/2019 : Asstt. Year 2016-17 ITA No. 5324/Del/2019 : Asstt. Year 2017-18 ITA No. 5327/Del/2019 : Asstt. Year 2016-17 ITA No. 5328/Del/2019 : Asstt. Year 2016-17 ITA No. 5329/Del/2019 : Asstt. Year 2017-18 ITA No. 5330/Del/2019 : Asstt. Year 2017-18 ACIT, Vs. Fortis Hospitals Ltd., Circle-74(1), Escort Heart Institute & Research New Delhi-110092 Centre, Okhla Road, South Delhi, New Delhi-110025 (APPELLANT…

ACIT Circle-74(1), Delhi vs. Fortis Hospitals Ltd., Delhi

In the result, all the appeals of the Revenue are dismissed

ITA 5324/DEL/2019[2017-18]Status: DisposedITAT Delhi27 Jun 2022AY 2017-18

Bench: Dr. B. R. R. Kumarsh. Yogesh Kumar Usita No. 5322/Del/2019 : Asstt. Year 2017-18 Ita No. 5323/Del/2019 : Asstt. Year 2016-17 Ita No. 5324/Del/2019 : Asstt. Year 2017-18 Ita No. 5327/Del/2019 : Asstt. Year 2016-17 Ita No. 5328/Del/2019 : Asstt. Year 2016-17 Ita No. 5329/Del/2019 : Asstt. Year 2017-18 Ita No. 5330/Del/2019 : Asstt. Year 2017-18 Acit, Vs. Fortis Hospitals Ltd., Circle-74(1), Escort Heart Institute & Research New Delhi-110092 Centre, Okhla Road, South Delhi, New Delhi-110025 (Appellant) (Respondent) Pan No. Aabcf3718N

For Appellant: Sh. R. M. Mehta, CAFor Respondent: Sh. Lalit Kishore, Sr. DR
Section 192Section 192BSection 194JSection 201

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘B’, NEW DELHI Before Dr. B. R. R. Kumar, Accountant Member Sh. Yogesh Kumar US, Judicial Member ITA No. 5322/Del/2019 : Asstt. Year 2017-18 ITA No. 5323/Del/2019 : Asstt. Year 2016-17 ITA No. 5324/Del/2019 : Asstt. Year 2017-18 ITA No. 5327/Del/2019 : Asstt. Year 2016-17 ITA No. 5328/Del/2019 : Asstt. Year 2016-17 ITA No. 5329/Del/2019 : Asstt. Year 2017-18 ITA No. 5330/Del/2019 : Asstt. Year 2017-18 ACIT, Vs. Fortis Hospitals Ltd., Circle-74(1), Escort Heart Institute & Research New Delhi-110092 Centre, Okhla Road, South Delhi, New Delhi-110025 (APPELLANT…

ACIT Circle-74(1), Delhi vs. Fortis Hospitals Ltd., Delhi

In the result, all the appeals of the Revenue are dismissed

ITA 5323/DEL/2019[2016-17]Status: DisposedITAT Delhi27 Jun 2022AY 2016-17

Bench: Dr. B. R. R. Kumarsh. Yogesh Kumar Usita No. 5322/Del/2019 : Asstt. Year 2017-18 Ita No. 5323/Del/2019 : Asstt. Year 2016-17 Ita No. 5324/Del/2019 : Asstt. Year 2017-18 Ita No. 5327/Del/2019 : Asstt. Year 2016-17 Ita No. 5328/Del/2019 : Asstt. Year 2016-17 Ita No. 5329/Del/2019 : Asstt. Year 2017-18 Ita No. 5330/Del/2019 : Asstt. Year 2017-18 Acit, Vs. Fortis Hospitals Ltd., Circle-74(1), Escort Heart Institute & Research New Delhi-110092 Centre, Okhla Road, South Delhi, New Delhi-110025 (Appellant) (Respondent) Pan No. Aabcf3718N

For Appellant: Sh. R. M. Mehta, CAFor Respondent: Sh. Lalit Kishore, Sr. DR
Section 192Section 192BSection 194JSection 201

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘B’, NEW DELHI Before Dr. B. R. R. Kumar, Accountant Member Sh. Yogesh Kumar US, Judicial Member ITA No. 5322/Del/2019 : Asstt. Year 2017-18 ITA No. 5323/Del/2019 : Asstt. Year 2016-17 ITA No. 5324/Del/2019 : Asstt. Year 2017-18 ITA No. 5327/Del/2019 : Asstt. Year 2016-17 ITA No. 5328/Del/2019 : Asstt. Year 2016-17 ITA No. 5329/Del/2019 : Asstt. Year 2017-18 ITA No. 5330/Del/2019 : Asstt. Year 2017-18 ACIT, Vs. Fortis Hospitals Ltd., Circle-74(1), Escort Heart Institute & Research New Delhi-110092 Centre, Okhla Road, South Delhi, New Delhi-110025 (APPELLANT…

ACIT Circle-74(1), Delhi vs. Fortis Hospitals Ltd., Delhi

In the result, all the appeals of the Revenue are dismissed

ITA 5322/DEL/2019[2017-18]Status: DisposedITAT Delhi27 Jun 2022AY 2017-18

Bench: Dr. B. R. R. Kumarsh. Yogesh Kumar Usita No. 5322/Del/2019 : Asstt. Year 2017-18 Ita No. 5323/Del/2019 : Asstt. Year 2016-17 Ita No. 5324/Del/2019 : Asstt. Year 2017-18 Ita No. 5327/Del/2019 : Asstt. Year 2016-17 Ita No. 5328/Del/2019 : Asstt. Year 2016-17 Ita No. 5329/Del/2019 : Asstt. Year 2017-18 Ita No. 5330/Del/2019 : Asstt. Year 2017-18 Acit, Vs. Fortis Hospitals Ltd., Circle-74(1), Escort Heart Institute & Research New Delhi-110092 Centre, Okhla Road, South Delhi, New Delhi-110025 (Appellant) (Respondent) Pan No. Aabcf3718N

For Appellant: Sh. R. M. Mehta, CAFor Respondent: Sh. Lalit Kishore, Sr. DR
Section 192Section 192BSection 194JSection 201

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘B’, NEW DELHI Before Dr. B. R. R. Kumar, Accountant Member Sh. Yogesh Kumar US, Judicial Member ITA No. 5322/Del/2019 : Asstt. Year 2017-18 ITA No. 5323/Del/2019 : Asstt. Year 2016-17 ITA No. 5324/Del/2019 : Asstt. Year 2017-18 ITA No. 5327/Del/2019 : Asstt. Year 2016-17 ITA No. 5328/Del/2019 : Asstt. Year 2016-17 ITA No. 5329/Del/2019 : Asstt. Year 2017-18 ITA No. 5330/Del/2019 : Asstt. Year 2017-18 ACIT, Vs. Fortis Hospitals Ltd., Circle-74(1), Escort Heart Institute & Research New Delhi-110092 Centre, Okhla Road, South Delhi, New Delhi-110025 (APPELLANT…

ACIT, Circle-74(1), New Delhi vs. Escorts Heart Institute & Research Centre Ltd., New Delhi

In the result, all the appeals of the Revenue are dismissed

ITA 5320/DEL/2019[2017-18]Status: DisposedITAT Delhi27 Jun 2022AY 2017-18

Bench: Sh. A.D. Jaindr. B. R. R. Kumarita Nos.5318 To 5320/Del/2019 Asstt. Years: 2011-12, 2016-17 & 2017-18

For Appellant: Sh. R.M. Mehta, CA
Section 192Section 192BSection 194JSection 201(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘B’, NEW DELHI Before Sh. A.D. Jain, Vice President Dr. B. R. R. Kumar, Accountant Member ITA Nos.5318 to 5320/Del/2019 Asstt. Years: 2011-12, 2016-17 & 2017-18 Asst. Commissioner of Vs M/s Escort heart Institute and Income Tax, Research Centre Ltd. Circle-74(1), Okhla Road, South Delhi, Laxmi Nagar, Delhi-110025 New Delhi-110092 (REVENUE) (ASSESSEE) PAN No. AAACE8731F Revenue by : ** Assessee by : Sh. R.M. Mehta, CA Date of Hearing: 10.05.2022 Date of Pronouncement: 27.06.2022 ORDER Per Dr. B. R. R. Kumar, Accountant Member: ** The Revenue filed letter o…

ACIT, Circle-74(1), New Delhi vs. Escorts Heart Institute & Research Centre Ltd., New Delhi

In the result, all the appeals of the Revenue are dismissed

ITA 5319/DEL/2019[2016-17]Status: DisposedITAT Delhi27 Jun 2022AY 2016-17

Bench: Sh. A.D. Jaindr. B. R. R. Kumarita Nos.5318 To 5320/Del/2019 Asstt. Years: 2011-12, 2016-17 & 2017-18

For Appellant: Sh. R.M. Mehta, CA
Section 192Section 192BSection 194JSection 201(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘B’, NEW DELHI Before Sh. A.D. Jain, Vice President Dr. B. R. R. Kumar, Accountant Member ITA Nos.5318 to 5320/Del/2019 Asstt. Years: 2011-12, 2016-17 & 2017-18 Asst. Commissioner of Vs M/s Escort heart Institute and Income Tax, Research Centre Ltd. Circle-74(1), Okhla Road, South Delhi, Laxmi Nagar, Delhi-110025 New Delhi-110092 (REVENUE) (ASSESSEE) PAN No. AAACE8731F Revenue by : ** Assessee by : Sh. R.M. Mehta, CA Date of Hearing: 10.05.2022 Date of Pronouncement: 27.06.2022 ORDER Per Dr. B. R. R. Kumar, Accountant Member: ** The Revenue filed letter o…

ACIT, Circle-74(1), New Delhi vs. Escorts Heart Institute & Research Centre Ltd., New Delhi

In the result, all the appeals of the Revenue are dismissed

ITA 5318/DEL/2019[2011-12]Status: DisposedITAT Delhi27 Jun 2022AY 2011-12

Bench: Sh. A.D. Jaindr. B. R. R. Kumarita Nos.5318 To 5320/Del/2019 Asstt. Years: 2011-12, 2016-17 & 2017-18

For Appellant: Sh. R.M. Mehta, CA
Section 192Section 192BSection 194JSection 201(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘B’, NEW DELHI Before Sh. A.D. Jain, Vice President Dr. B. R. R. Kumar, Accountant Member ITA Nos.5318 to 5320/Del/2019 Asstt. Years: 2011-12, 2016-17 & 2017-18 Asst. Commissioner of Vs M/s Escort heart Institute and Income Tax, Research Centre Ltd. Circle-74(1), Okhla Road, South Delhi, Laxmi Nagar, Delhi-110025 New Delhi-110092 (REVENUE) (ASSESSEE) PAN No. AAACE8731F Revenue by : ** Assessee by : Sh. R.M. Mehta, CA Date of Hearing: 10.05.2022 Date of Pronouncement: 27.06.2022 ORDER Per Dr. B. R. R. Kumar, Accountant Member: ** The Revenue filed letter o…

Heritage Holidays P.Ltd, New Delhi vs. DCIT, Circle-11(1), New Delhi

In the result, the appeal filed by the assessee is

ITA 8148/DEL/2018[2013-14]Status: DisposedITAT Delhi29 Apr 2022AY 2013-14

Bench: Shri R.K. Panda & Shri N. K. Choudhry[Assessment Year: 2013-14] M/S Heritage Holidays Deputy Commissioner Of Pvt. Ltd. Income Tax, F-138, 1St Floor, Vs Circle-11(1), Main Market, New Delhi Rajouri Garden, New Delhi-110027 Pan-Aaach2138K Assessee Revenue

Section 68

…the Company. Relying on various decisions, he submitted that the addition made by the AO and upheld by the Ld. CIT(A) should be deleted. He also relied upon the decision of the Hon'ble Delhi High Court in the case of CIT vs. Escorts Ltd. reported in (2011) 338 ITR 435 (Del) and the decision of the Hon’ble Allahabad High Court in the case of Zazsons Exports Ltd. vs CIT, reported in 397 ITR 40 (All.). 9. The Ld. DR, on the other hand, heavily relied on the order of the AO and the ld. CIT(A). 10. We have heard the rival arguments made by both the sides, perused the orders of the A.O. and the Ld. CIT(A) and t…

M/S N.R.Company, Indore vs. Pr . Commissioner of Income Tax- 3(1), Indore

In the result, the assessee’s appeal i

ITA 101/IND/2021[2015-16]Status: HeardITAT Indore17 Jan 2022AY 2015-16

Bench: Shri Mahavir Prasad & Shri Manish Borad(Virtual Hearing) Assessment Year: 2015-16 M/S. N.R. Company, Indore Pan – Aagfn 6169 F … Appellant Vs. Pcit-I, Indore … Respondent

Section 142(1)Section 143(3)Section 263Section 44A

…f 2021 3. The Hon’ble Delhi High Court in the case of CIT v. Sunbeam Auto Ltd. [2011] 332 ITR 167 (Delhi). 4. Malabar Industrial Co. Limited v. CIT [2000] 243 ITR 83 (SC), CIT v. Vikash Polymers [2010] 194 Taxman 57 (Delhi) (HC) 5. CIT v. Escorts Ltd. [2011] 338 ITR 435 (Delhi) (HC) 6. Antala Sanjaykumar Ravjibhai v. CIT [2012] 135 ITD 506 (Rajkot) (Trib.) 7. Fine Jewellery (India) Ltd. v. ACIT [2012] 19 ITR 746 (Mum.)(Trib.) 9. On consideration of above facts in the light of the judicial pronouncements (supra) and the fact that since the assessee firm has offered income u/s 44AD at much higher profit rate then…

Sri. B. Rudragouda, Bellary vs. The Deputy Commissioner of Income Tax, Circle- 1, Bellary

In the result, the appeal is allowed

ITA 315/BANG/2020[2016-17]Status: DisposedITAT Bangalore15 Apr 2021AY 2016-17

Bench: Shri Chandra Poojari & Shri George George K.

For Appellant: Shri Chythanya K.K., AdvocateFor Respondent: Shri Muzaffar Hussain, CIT(DR)(ITAT), Bengaluru
Section 37Section 37(1)

…16, the revenue cannot be allowed to change its view with regard to fundamental aspect of a transaction taken in earlier year, unless it is able to demonstrate change in circumstances in the subsequent assessment year. 79. In the case of CIT v. Escorts Ltd., 330 ITR 435 (Del), it was held that the principle of res judicata did not apply to income tax proceedings, the revenue cannot be allowed to change its view with regard to fundamental aspect of a transaction taken in earlier assessment year, unless it is able to demonstrate any change in the circumstances in the subsequent assessment year. It was held that as…

Sri. B. Rudragouda, Bellary vs. The Assistant Commissioner of Income Tax, Circle- 1, Bellary

In the result, the appeal is allowed

ITA 314/BANG/2020[2015-16]Status: DisposedITAT Bangalore15 Apr 2021AY 2015-16

Bench: Shri Chandra Poojari & Shri George George K.

For Appellant: Shri Chythanya K.K., AdvocateFor Respondent: Shri Muzaffar Hussain, CIT(DR)(ITAT), Bengaluru
Section 37Section 37(1)

…16, the revenue cannot be allowed to change its view with regard to fundamental aspect of a transaction taken in earlier year, unless it is able to demonstrate change in circumstances in the subsequent assessment year. 79. In the case of CIT v. Escorts Ltd., 330 ITR 435 (Del), it was held that the principle of res judicata did not apply to income tax proceedings, the revenue cannot be allowed to change its view with regard to fundamental aspect of a transaction taken in earlier assessment year, unless it is able to demonstrate any change in the circumstances in the subsequent assessment year. It was held that as…

Virendra Singh Bhadauria, Jaipur vs. Pr. CIT-3, Jaipur

In the result, this appeal of the assessee is allowed

ITA 255/JPR/2020[2015-16]Status: DisposedITAT Jaipur25 Mar 2021AY 2015-16

Bench: Shri Sandeep Gosain, Jm & Shri Vikram Singh Yadav, Am Vk;Dj Vihy La-@Ita No. 255/Jp/2020 Assessment Year: 2015-16 Virendra Singh Bhadauriya, Cuke Pr.Cit-3, Vs. 71, Mansa Nagar, Shirsi Road, Jaipur. Jaipur-302012. Pan No.: Aaepb 0767 F Vihykfkhz@Appellant Izr;Fkhz@Respondent Fu/Kzkfjrh Dh Vksj Ls@ Assessee By : Ms. Datyani Pandey (Adv) & Shri Rajiv Pandey (Ca) Jktlo Dh Vksj Ls@ Revenue By : Shri B.K. Gupta (Cit-Dr) Lquokbz Dh Rkjh[K@ Date Of Hearing : 10/02/2021 Mn?Kks"K.Kk Dh Rkjh[K@ Date Of Pronouncement : 25/03/2021 Vkns'K@ Order Per: Sandeep Gosain, J.M. The Present Appeal Has Been Filed By The Assessee Against The Order Of The Ld. Pr.Cit-3, Jaipur Dated 16/03/2020 Passed U/S 263 Of The Income Tax Act, 1961 (In Short, The Act) For The A.Y. 2015-16. The Assessee Has Raised Following Grounds Of Appeal: “1. On The Facts & Circumstances Of The Case Ld. Pr. Commissioner Of Income Tax-3, Jaipur Erred In:- Ground No.1:- In Holding That The Assessment Order Dt.26.12.2017 Passed U/S 143(3) By Assessing Officer To Be Erroneous In So Far As Is Prejudicial To Interest Of Revenue On Issues Of 2

For Appellant: Ms. Datyani Pandey (Adv) &For Respondent: Shri B.K. Gupta (CIT-DR)
Section 143(3)Section 263Section 54Section 54F

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES “B”, JAIPUR Jh lanhi x®lkÃa] 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. 255/JP/2020 Assessment Year: 2015-16 Virendra Singh Bhadauriya, cuke Pr.CIT-3, Vs. 71, Mansa Nagar, Shirsi Road, Jaipur. Jaipur-302012. PAN No.: AAEPB 0767 F vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Ms. Datyani Pandey (Adv) & Shri Rajiv Pandey (CA) jktLo dh vksj ls@ Revenue by : Shri B.K. Gupta (CIT-DR) lquokbZ dh rkjh…

DCIT (Ltu), New Delhi vs. M/S. Gail (India) Ltd., New Delhi

Appeal is dismissed

ITA 4642/DEL/2013[1996-97]Status: DisposedITAT Delhi26 Oct 2020AY 1996-97

Bench: Sh. R. K. Panda & Ms Suchitra Kamble

Section 80HSection 80I

… CIT v Gujarat State Fertilizers Co. Ltd: 247 ITR 690 (Guj.)CIT v Fateh Granite (P) Ltd.: 314 ITR 32 (Bom.)  CIT v. Western Outdoor Interactive Pvt. Ltd: 349 ITR 309  Direct Information Private Ltd. v. ITO: 15 taxmann.com 63 (Bom)  CIT vs. Escorts Ltd : 338 ITR 435 (Del)  CIT v. Delhi Press Patra Prakashan Ltd. (No.2) : 355 ITR 14 (Del)  CIT vs. Tata Communications Internet Services Ltd.: 251 CTR 290 (Del) 12. In view of the aforementioned, the Ld. AR submitted that extensive processing activities undertaken by the assessee at the customer terminals to make lean gas and natural gas marketable and fit for…

Gail (India) Ltd., New Delhi vs. DCIT-Ltu Delhi, New Delhi

Appeal is dismissed

ITA 4454/DEL/2013[1996-97]Status: DisposedITAT Delhi26 Oct 2020AY 1996-97

Bench: Sh. R. K. Panda & Ms Suchitra Kamble

Section 80HSection 80I

… CIT v Gujarat State Fertilizers Co. Ltd: 247 ITR 690 (Guj.)CIT v Fateh Granite (P) Ltd.: 314 ITR 32 (Bom.)  CIT v. Western Outdoor Interactive Pvt. Ltd: 349 ITR 309  Direct Information Private Ltd. v. ITO: 15 taxmann.com 63 (Bom)  CIT vs. Escorts Ltd : 338 ITR 435 (Del)  CIT v. Delhi Press Patra Prakashan Ltd. (No.2) : 355 ITR 14 (Del)  CIT vs. Tata Communications Internet Services Ltd.: 251 CTR 290 (Del) 12. In view of the aforementioned, the Ld. AR submitted that extensive processing activities undertaken by the assessee at the customer terminals to make lean gas and natural gas marketable and fit for…

DCIT, New Delhi vs. M/S. L.T. Foods Ltd., New Delhi

In the result, the appeal of the Revenue is dismissed and the appeal of the Assessee is allowed in part and for statistical purposes

ITA 4046/DEL/2013[2007-08]Status: DisposedITAT Delhi30 Sept 2020AY 2007-08

Bench: Shri G.S. Pannu, Hon’Ble & Shri K.Narasimha Charydcit Vs. L.T. Foods Ltd., Central Circle-19, Unit No. 134, First Floor, 3Rd Floor, Ara Centre, Rectangle-I, Saket District Centre Jhandewalan Extn. New Delhi. New Delhi.

Section 115Section 132(4)Section 14ASection 153ASection 40Section 40A(3)Section 69Section 80Section 80I

…), CIT v Fateh Granite (P) Ltd.: 314 ITR 32 (Bom.), CIT v. Western Outdoor Interactive Pvt. Ltd: 349 ITR 309, Direct Information Private Ltd. vs. ITO: 15 taxmann.com 63 and the following decisions of the Delhi High Court in the cases of CIT vs. Escorts Ltd : 338 ITR 435, CIT vs. Delhi Press Patra Prakashan Ltd. (No.2) : 355 ITR 14, and CIT vs. Tata Communications Internet Services Ltd.: 251 CTR 290 he submitted that it is a well settled proposition of law that where the Act provides for a deduction which is allowable to an appellant for a certain term/ period (such as a period of consecutive ten years in present…

M/S L.T. Foods Ltd., New Delhi vs. ACIT, New Delhi

In the result, the appeal of the Revenue is dismissed and the appeal of the Assessee is allowed in part and for statistical purposes

ITA 4164/DEL/2013[2007-08]Status: DisposedITAT Delhi30 Sept 2020AY 2007-08

Bench: Shri G.S. Pannu, Hon’Ble & Shri K.Narasimha Charydcit Vs. L.T. Foods Ltd., Central Circle-19, Unit No. 134, First Floor, 3Rd Floor, Ara Centre, Rectangle-I, Saket District Centre Jhandewalan Extn. New Delhi. New Delhi.

Section 115Section 132(4)Section 14ASection 153ASection 40Section 40A(3)Section 69Section 80Section 80I

…), CIT v Fateh Granite (P) Ltd.: 314 ITR 32 (Bom.), CIT v. Western Outdoor Interactive Pvt. Ltd: 349 ITR 309, Direct Information Private Ltd. vs. ITO: 15 taxmann.com 63 and the following decisions of the Delhi High Court in the cases of CIT vs. Escorts Ltd : 338 ITR 435, CIT vs. Delhi Press Patra Prakashan Ltd. (No.2) : 355 ITR 14, and CIT vs. Tata Communications Internet Services Ltd.: 251 CTR 290 he submitted that it is a well settled proposition of law that where the Act provides for a deduction which is allowable to an appellant for a certain term/ period (such as a period of consecutive ten years in present…

ACIT, New Delhi vs. Shri Ramit Vohra, New Delhi

In the result, the appeal is partly allowed for statistical purposes

ITA 4373/DEL/2012[2009-10]Status: DisposedITAT Delhi19 Sept 2019AY 2009-10

Bench: Shri H.S. Sidhu & Shri Anadee Nath Misshra

For Appellant: Shri G.S. Kohli, CAFor Respondent: Shri Surender Pal, Sr. DR

…or the confirmations of the persons from whom purchases were claimed to be made either before the AO or before the CIT (A). 8. That the Ld. CIT (A) erred in deleting the addition of Rs.20,69,898/- made on account of bogus purchases on the CIT v. Escorts Ltd. (338 ITR 435) as the facts of this case are completely different and the ratio decidendi of above judgment is not applicable in this case. 9. That the Ld. CIT(A) erred in deleting the addition of Rs.54,29,787/- made on account of unexplained sundry creditor merely on the submission of the assessee completely ignoring the fact that the assessee failed to furni…

Azmer Zila Dugdh Utpadak Sahkari Sangh Ltd., Ajmer vs. Pr. Commissioner of Income Tax, Ajmer

In the result, appeal of the assessee is allowed

ITA 90/JPR/2019[2014-15]Status: DisposedITAT Jaipur28 Aug 2019AY 2014-15
For Appellant: Shri Sunil Porwal (CA) &For Respondent: Shri B. K. Gupta (CIT)
Section 143(3)Section 263Section 80Section 80PSection 80P(2)(d)Section 80P(4)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCH ‘B’ JAIPUR Jh fot; iky jko] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 90/JP/2019 fu/kZkj.k o"kZ@Assessment Year :2014-15 cuke Ajmer Zila Dugh Utpadak Sahkari Pr. Commissioner of Vs. Sangh Ltd. Opp. HMT, Beawar Income Tax, Ajmer Road, Ajmer (Raj.) LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AABAA0141Q vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Sunil Porwal (CA) & Shri Ashok Gupta (CA) j…

Tata Consultancy Services Limited, Mumbai vs. Commissioner of Income Tax - Large Taxpayer'S Unit, Mumbai

In the result, appeal of the assessee in ITA no

ITA 2794/MUM/2018[2011-12]Status: DisposedITAT Mumbai18 Apr 2019AY 2011-12

Bench: Shri Mahavir Singh & Shri Ramit Kocharआयकर अपीऱ सं./I.T.A. No.2794/Mum/2018 (नििाारण वर्ा / Assessment Year: 2011-12) Tata Consultancy Services बिाम/ The Commissioner Of Ltd., Income Tax-Large Tax 9Th Floor, Nirmal Building, Payer‟S Unit, V. Nariman Point, 29Th Floor, Centre One Mumbai- 400021 World Trade Centre, Cuffe Parade, Mumbai-400 005 स्थायी ऱेखा सं./ Pan: Aaacr4849R (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) .. Assessee By: Shri. R. R. Vora & Shri. Nikhil Tiwari Revenue By: Shri. R. Manjunatha Swamy (Cit-Dr) सुनवाई की तारीख /Date Of Hearing : 29.01.2019 घोषणा की तारीख /Date Of Pronouncement : 18.04.2019

For Appellant: Shri. R. R. Vora &For Respondent: Shri. R. Manjunatha Swamy
Section 143(3)Section 234BSection 263Section 263(1)

…आयकर अपीऱीय अधिकरण “E” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI MAHAVIR SINGH, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपीऱ सं./I.T.A. No.2794/Mum/2018 (नििाारण वर्ा / Assessment Year: 2011-12) Tata Consultancy Services बिाम/ The Commissioner of Ltd., Income Tax-Large Tax 9th floor, Nirmal Building, Payer‟s Unit, v. Nariman Point, 29th Floor, Centre One Mumbai- 400021 World Trade Centre, Cuffe Parade, Mumbai-400 005 स्थायी ऱेखा सं./ PAN: AAACR4849R (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) .. Assessee by: Shri. R. R. Vora & Shri. Nikhil Tiwa…

Dabur Invest Corp, New Delhi vs. Prcit-16, New Delhi

In the result, the appeals of the assessee in ITA Nos

ITA 1764/DEL/2018[2014-15]Status: DisposedITAT Delhi11 Mar 2019AY 2014-15

Bench: Shri N.K. Billaiya & Ms. Suchitra Kamble[A.Y 2013-14] & [A.Y 2014-15]

For Appellant: Shri M.P. Rastogi, AdvFor Respondent: Shri G.C. Srivastava, Sr Adv
Section 263

…of section 263 of the Act, the PCIT has to independently examine and prove that the orders passed by the Assessing Officer for A.Ys 2013-14 and 2014- 15 are erroneous and prejudicial to the interest of the Revenue. 61. In the case of CIT vs. Escorts Ltd. in 338 ITR 435, the Hon’ble Jurisdictional Delhi High Court had the occasion to deal with the validity of order passed by CIT u/s 263 of the Act, wherein the CIT had prompted to take action on account of different view taken by the AO in subsequent year. The Hon’ble High Court noticed that similar transaction made in earlier year was treated genuine. 62. The q…