CIT v. Gauranginiben S. Shodhan Indl

367 ITR 238High Court2014#3298 most cited

What is CIT v. Gauranginiben S. Shodhan Indl authority for?

A reference to the Director of Valuation (DVO) to ascertain the fair market value (FMV) as on 1.4.1981 is invalid if the assessee's claimed value is in accordance with a Registered Valuer's estimate and the Assessing Officer believes the claimed value is less than the FMV.

36

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2015 to 2025.

Also referred to as

CIT v. Gauranginiben S. Shodhan Indl · section 55A · section 55 · fair market value · 1.4.1981 · DVO · Registered Valuer · Assessing Officer · amendment · Gujarat High Court

Also reported as

224 Taxmann 253

Issues it is cited on

section 16a section 55a section 55 section 16 section 35 fair market value section 24 section 37 section 23 prescribed section 143(3)

Judgments citing CIT v. Gauranginiben S. Shodhan Indl

Shri Mahesh Naginbhai Patel, Surat vs. The Income Tax Officer, Ward-2(3)(3), Surat

In the result, the appeal of the assessee is partly allowed

ITA 1070/AHD/2017[2012-13]Status: DisposedITAT Surat18 Jul 2019AY 2012-13

Bench: Shri H. S. Sidhu & Shri O. P. Meenaआ.अ.सं./I.T.A No.1070/Ahd/2017 िनधा"रणवष"/Assessment Year: 2012-13 Shri Mahesh Naginbhai Patel, V. Income Tax Officer, Patel Faliya, At & Post : Saniya Ward- 2(3)(3) Kande , Taluka: Choryasi, Aayakar Bhavan Surat District-Surat Pan: Ascpp 6022 D अपीलाथ" Appellant ""यथ"/Respondent

Section 54FSection 55A

…A). 7. We have heard the rival submissions and perused the relevant material on record. we observe that the Hon`ble High Court in Gaurangiben Page 5 of 6 Mahesh Naginbhai Patel v. ITO 2(3) (3) Surat/I.T.A. No. 1070/AHD/2017/A.Y.2012-13 S. Shodhan Indl [2014] 367 ITR 238 (Gujarat) / [2014] 45 taxmann.com 356 (Gujarat) has specifically held that amendment in section 55A with effect from 01.07.2012 in a case, the value of assets claimed by the assessee is in accordance with the estimate made by the Registered Valuer, if the AO was of the opinion that the value so claimed was less than the fair market value as on 01…

Nikunjkumar D. Modi HUF, Surat vs. Income Tax Officer, Ward-1, Bardoli

In the result, the appeal of the assessee is allowed

ITA 549/SRT/2018[2012-13]Status: DisposedITAT Surat26 Jun 2019AY 2012-13

For Appellant: Shri Viresh I. Rudalal (CA) &For Respondent: Shri B.P.K. Panda (Sr. DR)

Section 143(3)Section 147Section 148Section 50CSection 55A

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE: SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBER Assessment Year :2012-13 Shri Jigneshkumar S. Modi (HUF) Vs. ITO, Modi Faliya, Kadodara, Tal. Palsana, Ward 1, Dist. Surat-394327, Gujarat Bardoli PAN/GIR No.: AAFHJ9730D Appellant Respondent Assessment Year :2012-13 Shri Vijaykumar Gamanlal Modi Vs. ITO, (HUF) Modi Faliya, Kadodara, Tal. Ward 1, Palsana, Dist. Surat-394327, Bardoli Gujarat PAN/GIR No.: AAHHV4108F Appellant Respondent Assessment Year :2012-13 Shri Gamandbhai Nanubhai Modi Vs. ITO, (HUF) Modi…

Anilkumar Gamanlal Modi, HUF, Surat vs. Income Tax Officer, Ward-1, Bardoli

In the result, the appeal of the assessee is allowed

ITA 548/SRT/2018[2012-13]Status: DisposedITAT Surat26 Jun 2019AY 2012-13

For Appellant: Shri Viresh I. Rudalal (CA) &For Respondent: Shri B.P.K. Panda (Sr. DR)

Section 143(3)Section 147Section 148Section 50CSection 55A

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE: SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBER Assessment Year :2012-13 Shri Jigneshkumar S. Modi (HUF) Vs. ITO, Modi Faliya, Kadodara, Tal. Palsana, Ward 1, Dist. Surat-394327, Gujarat Bardoli PAN/GIR No.: AAFHJ9730D Appellant Respondent Assessment Year :2012-13 Shri Vijaykumar Gamanlal Modi Vs. ITO, (HUF) Modi Faliya, Kadodara, Tal. Ward 1, Palsana, Dist. Surat-394327, Bardoli Gujarat PAN/GIR No.: AAHHV4108F Appellant Respondent Assessment Year :2012-13 Shri Gamandbhai Nanubhai Modi Vs. ITO, (HUF) Modi…

Madhuben Dilipbhai Modi, Surat vs. Income Tax Officer, Ward-1, Bardoli

In the result, the appeal of the assessee is allowed

ITA 547/SRT/2018[2012-13]Status: DisposedITAT Surat26 Jun 2019AY 2012-13

For Appellant: Shri Viresh I. Rudalal (CA) &For Respondent: Shri B.P.K. Panda (Sr. DR)

Section 143(3)Section 147Section 148Section 50CSection 55A

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE: SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBER Assessment Year :2012-13 Shri Jigneshkumar S. Modi (HUF) Vs. ITO, Modi Faliya, Kadodara, Tal. Palsana, Ward 1, Dist. Surat-394327, Gujarat Bardoli PAN/GIR No.: AAFHJ9730D Appellant Respondent Assessment Year :2012-13 Shri Vijaykumar Gamanlal Modi Vs. ITO, (HUF) Modi Faliya, Kadodara, Tal. Ward 1, Palsana, Dist. Surat-394327, Bardoli Gujarat PAN/GIR No.: AAHHV4108F Appellant Respondent Assessment Year :2012-13 Shri Gamandbhai Nanubhai Modi Vs. ITO, (HUF) Modi…

Gamanlal Nanubhai Modi HUF, Surat vs. Income Tax Officer, Ward-1, Bardoli

In the result, the appeal of the assessee is allowed

ITA 546/SRT/2018[2012-13]Status: DisposedITAT Surat26 Jun 2019AY 2012-13

For Appellant: Shri Viresh I. Rudalal (CA) &For Respondent: Shri B.P.K. Panda (Sr. DR)

Section 143(3)Section 147Section 148Section 50CSection 55A

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE: SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBER Assessment Year :2012-13 Shri Jigneshkumar S. Modi (HUF) Vs. ITO, Modi Faliya, Kadodara, Tal. Palsana, Ward 1, Dist. Surat-394327, Gujarat Bardoli PAN/GIR No.: AAFHJ9730D Appellant Respondent Assessment Year :2012-13 Shri Vijaykumar Gamanlal Modi Vs. ITO, (HUF) Modi Faliya, Kadodara, Tal. Ward 1, Palsana, Dist. Surat-394327, Bardoli Gujarat PAN/GIR No.: AAHHV4108F Appellant Respondent Assessment Year :2012-13 Shri Gamandbhai Nanubhai Modi Vs. ITO, (HUF) Modi…

Vijaykumar Gamanlal Modi, HUF, Surat vs. Income Tax Officer, Ward-1, Bardoli

In the result, the appeal of the assessee is allowed

ITA 545/SRT/2018[2012-13]Status: DisposedITAT Surat26 Jun 2019AY 2012-13

For Appellant: Shri Viresh I. Rudalal (CA) &For Respondent: Shri B.P.K. Panda (Sr. DR)

Section 143(3)Section 147Section 148Section 50CSection 55A

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE: SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBER Assessment Year :2012-13 Shri Jigneshkumar S. Modi (HUF) Vs. ITO, Modi Faliya, Kadodara, Tal. Palsana, Ward 1, Dist. Surat-394327, Gujarat Bardoli PAN/GIR No.: AAFHJ9730D Appellant Respondent Assessment Year :2012-13 Shri Vijaykumar Gamanlal Modi Vs. ITO, (HUF) Modi Faliya, Kadodara, Tal. Ward 1, Palsana, Dist. Surat-394327, Bardoli Gujarat PAN/GIR No.: AAHHV4108F Appellant Respondent Assessment Year :2012-13 Shri Gamandbhai Nanubhai Modi Vs. ITO, (HUF) Modi…

Jigneshkumar S. Modi HUF, Surat vs. Income Tax Officer, Ward-1, Bardoli

In the result, the appeal of the assessee is allowed

ITA 544/SRT/2018[2012-13]Status: DisposedITAT Surat26 Jun 2019AY 2012-13

For Appellant: Shri Viresh I. Rudalal (CA) &For Respondent: Shri B.P.K. Panda (Sr. DR)

Section 143(3)Section 147Section 148Section 50CSection 55A

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE: SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBER Assessment Year :2012-13 Shri Jigneshkumar S. Modi (HUF) Vs. ITO, Modi Faliya, Kadodara, Tal. Palsana, Ward 1, Dist. Surat-394327, Gujarat Bardoli PAN/GIR No.: AAFHJ9730D Appellant Respondent Assessment Year :2012-13 Shri Vijaykumar Gamanlal Modi Vs. ITO, (HUF) Modi Faliya, Kadodara, Tal. Ward 1, Palsana, Dist. Surat-394327, Bardoli Gujarat PAN/GIR No.: AAHHV4108F Appellant Respondent Assessment Year :2012-13 Shri Gamandbhai Nanubhai Modi Vs. ITO, (HUF) Modi…

Nitin Kumar Gamanlal Modi HUF, Surat vs. Income Tax Officer, Ward-1, Bardoli

In the result, the appeal of the assessee is allowed

ITA 551/SRT/2018[2012-13]Status: DisposedITAT Surat26 Jun 2019AY 2012-13

For Appellant: Shri Viresh I. Rudalal (CA) &For Respondent: Shri B.P.K. Panda (Sr. DR)

Section 143(3)Section 147Section 148Section 50CSection 55A

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE: SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBER Assessment Year :2012-13 Shri Jigneshkumar S. Modi (HUF) Vs. ITO, Modi Faliya, Kadodara, Tal. Palsana, Ward 1, Dist. Surat-394327, Gujarat Bardoli PAN/GIR No.: AAFHJ9730D Appellant Respondent Assessment Year :2012-13 Shri Vijaykumar Gamanlal Modi Vs. ITO, (HUF) Modi Faliya, Kadodara, Tal. Ward 1, Palsana, Dist. Surat-394327, Bardoli Gujarat PAN/GIR No.: AAHHV4108F Appellant Respondent Assessment Year :2012-13 Shri Gamandbhai Nanubhai Modi Vs. ITO, (HUF) Modi…

Sanmukhlal Nanubhai Modi HUF, Surat vs. Income Tax Officer, Ward-1, Bardoli, Surat

In the result, the appeal of the assessee is allowed

ITA 550/SRT/2018[2012-13]Status: DisposedITAT Surat26 Jun 2019AY 2012-13

For Appellant: Shri Viresh I. Rudalal (CA) &For Respondent: Shri B.P.K. Panda (Sr. DR)

Section 143(3)Section 147Section 148Section 50CSection 55A

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE: SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBER Assessment Year :2012-13 Shri Jigneshkumar S. Modi (HUF) Vs. ITO, Modi Faliya, Kadodara, Tal. Palsana, Ward 1, Dist. Surat-394327, Gujarat Bardoli PAN/GIR No.: AAFHJ9730D Appellant Respondent Assessment Year :2012-13 Shri Vijaykumar Gamanlal Modi Vs. ITO, (HUF) Modi Faliya, Kadodara, Tal. Ward 1, Palsana, Dist. Surat-394327, Bardoli Gujarat PAN/GIR No.: AAHHV4108F Appellant Respondent Assessment Year :2012-13 Shri Gamandbhai Nanubhai Modi Vs. ITO, (HUF) Modi…

M/S Shri Venu Pipe Industries, Junagadh vs. The Income Tax Officer, Ward-1(2), Junagadh

In the result, the appeal of the assessee is allowed

ITA 330/RJT/2014[2009-10]Status: DisposedITAT Rajkot25 Apr 2019AY 2009-10

Bench: Shri Waseem Ahmed & Shri Ms. Madhumita Royआयकर अपील सं./Ita No. 330/Rjt/2014 "नधा"रण वष"/Asstt. Year: 2009-2010 M/S Shri Venu Pipe Income Tax Officer, Industries, Dolatpara, Vs. Ward-1(2), Rajkot Road, Junagadh. Junagadh.

…ation. Therefore the AO is bound to accept the value determined by the registered valuer as on 1st April 1981. In this regard, the learned AR relied on the judgment of Hon’ble Gujarat High Court in the case of CIT Vs. Gauranginiben S. Shodhan Indl reported in 367 ITR 238. 9. On the other hand the learned DR vehemently supported the order of the authorities below. 10. We have heard the rival contentions, and the perused the materials available on record. The facts of the case are not in dispute, therefore, we are not inclined to repeat the same for the sake of brevity. Page 4 of 8 Asstt. Years 2009-10 5 10.1 Th…

Late Manishbhai Nagindas Gajjar, Surat vs. The Income Tax Officer, Ward-6(3), Surat

In the result, the appeal of the assessee for in ITA

ITA 1335/AHD/2016[2011-12]Status: DisposedITAT Surat18 Dec 2018AY 2011-12

Bench: Shri C.M.Garg & Shri O.P.Meenaआ.अ.सं./I.T.A No.1335/Ahd/2016 िनधा"रण वष"/A.Y.:2011-12 Late Manishbhai Nagindas Gajjar Vs. Income Tax Officer, Through L/H Illaben Manishbhai Ward- 6(3) Surat Gajjar, 316Kh Luhar Mohhallo , Palgam, Chaurasi Surat 359009 Pan: Aovpg 1860K अपीलाथ" Appellant ""यथ"/Respondent

Section 143Section 55A

…inate Bench in the case of Shri Devendra Rasiklal Shah v. DCIT Circle 9 Ahmedabad [I.T.A.No. 2027/Ahd/2015 A.Y. 08-09 dtd. 01.06.2018] wherein after discussion the decision of Hon`ble Jurisdictional High Court in the case of Gaurangiben S. Shodhan Indl [2014] 367 ITR 238 (Gujarat) /[2014] 45 taxmann.com 356 (Gujarat) it was held that L/h Late Manishbhai Gajjar Smt.Ilaben Manishbhai v. ITO-WD-6(3) Surat /I.T.A. No.1335 & 1336/Ahd/2016/A.Y:11-12 Page 10 of 17 no reference under section 55A can be made for the assessment year under consideration. The Hon`ble High Court has observed as under: “15. Coming to the ques…

Gujarat Fluorochemicals Limited, Vadodara vs. The Deputy Commissioner of Income Tax, Circle-1(1)(1), Vadodara

In the result, both appeals of the assessee are partly allowed

ITA 805/AHD/2017[2012-13]Status: DisposedITAT Ahmedabad03 Aug 2018AY 2012-13

Bench: Shri Rajpal Yadav & Shri Amarjit Singhआयकर अपील सं./ Ita No.805/Ahd/2017 "नधा"रण वष"/Asstt. Year: 2012-2013 & Asst.Year : 2013-2014

For Appellant: Shri S.N. Soparkar and Shri Parin Shah, ARFor Respondent: Shri O.P. Vaishnav, CIT-DR

Section 115JSection 143(2)Section 143(3)Section 14A

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ - अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD – BENCH ‘D’ BEFORE SHRI RAJPAL YADAV, JUDICIAL MEMBER AND SHRI AMARJIT SINGH, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No.805/Ahd/2017 "नधा"रण वष"/Asstt. Year: 2012-2013 AND Asst.Year : 2013-2014 Gujarat Fluorochemicals Ltd. Vs. DCIT, Cir.1(1)(1) 2nd Floor, ABS Tower Vadodara. Old Padra Road Vadodara 390 007. PAN : AAACG 6725 H अपीलाथ"/ (Appellant) "त् यथ"/ (Respondent) Assessee by : Shri S.N. Soparkar and Shri Parin Shah, AR Revenue by : Shri O.P. Vaishnav, CIT-DR सुनवाई क" तार"ख/Date of Hearing : 12/07/2018 घोषणा…

Gujarat Flurochemicals Limited., Vadodara vs. The ACIT, Circle-1(1)(1), Vadodara

In the result, both appeals of the assessee are partly allowed

ITA 2744/AHD/2017[2013-14]Status: DisposedITAT Ahmedabad03 Aug 2018AY 2013-14

Bench: Shri Rajpal Yadav & Shri Amarjit Singhआयकर अपील सं./ Ita No.805/Ahd/2017 "नधा"रण वष"/Asstt. Year: 2012-2013 & Asst.Year : 2013-2014

For Appellant: Shri S.N. Soparkar and Shri Parin Shah, ARFor Respondent: Shri O.P. Vaishnav, CIT-DR

Section 115JSection 143(2)Section 143(3)Section 14A

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ - अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD – BENCH ‘D’ BEFORE SHRI RAJPAL YADAV, JUDICIAL MEMBER AND SHRI AMARJIT SINGH, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No.805/Ahd/2017 "नधा"रण वष"/Asstt. Year: 2012-2013 AND Asst.Year : 2013-2014 Gujarat Fluorochemicals Ltd. Vs. DCIT, Cir.1(1)(1) 2nd Floor, ABS Tower Vadodara. Old Padra Road Vadodara 390 007. PAN : AAACG 6725 H अपीलाथ"/ (Appellant) "त् यथ"/ (Respondent) Assessee by : Shri S.N. Soparkar and Shri Parin Shah, AR Revenue by : Shri O.P. Vaishnav, CIT-DR सुनवाई क" तार"ख/Date of Hearing : 12/07/2018 घोषणा…

Sh. Anil Jain, New Delhi vs. DCIT, New Delhi

In the result, the appeal of the assessee is allowed partly

ITA 3777/DEL/2013[2009-10]Status: DisposedITAT Delhi16 Jan 2018AY 2009-10

Bench: Sh. Amit Shukla & Sh. O.P. Kantassessment Year: 2009-10 Vs. Dcit, Circle -5(1), New Delhi Sh. Anil Jain, B- 2/18, Vasant Vihar, New Delhi Pan : Aaipj2615C (Appellant) (Respondent)

Section 143(3)Section 48Section 50CSection 55A

…n the following case laws: 1. Dev Kumar Jain Vs. Income Tax Officer and Another, (2009) 309 ITR 240 (Del) 2. Commissioner of Income Tax Vs. Smt. Nilofer I Singh, (2009) 309 ITR 233 (Del) 3. Commissioner of Income Tax Vs. Gauranginiben S. Shodhan INDL. (2014) 367 ITR 238 (Guj) 5 3.4 On the contrary, the Ld. Sr. DR submitted that in the case immovable property has been transferred and, thus, full value of consideration was to be adopted as specified in section 50C of the Act, but the assessee has not filed required documents to establish non- applicability of section 50C of the Act and, thus, the necessary direct…

DDIT, New Delhi vs. Sh. Anil T. Kriplani, New Delhi

In the result, both the appeals filed by the Revenue are allowed for statistical purposes

ITA 6358/DEL/2013[2010-11]Status: DisposedITAT Delhi23 Sept 2015AY 2010-11

Bench: Shri Inturi Rama Rao & Smt. Beena A. Pillaiassessment Year: 2010-11 Ddit, Circle-2(2), Vs. Angeela Vasandani, C-43, New Delhi Mayfair Garden, Hauz Khas, New Delhi (Pan: Ahtpv3859Q) (Appellant) (Respondent) & Assessment Year: 2010-11 Ddit, Circle-3(1), Vs. Anil T. Kriplani, C-43, New Delhi Mayfair Garden, Hauz Khas, New Delhi (Pan: Bfspk8660Q) (Appellant) (Respondent) Appellant By : Sh. K.K. Jaiswal, Dr Respondent By : Sh. Vijay C. Kuthani, Adv. Date Of Hearing: 08.09.2015 Date Of Pronouncement: 23.09.2015 Order Per Inturi Rama Rao, A.M.: The Present Appeals Filed By The Revenue Are Directed Against Different Orders Of Cit(A), Each Dated 24.09.2013 Passed For The Assessment Year 2010- 11. Since Common Issues Are Involved In Both The Appeals, We Proceed To Decide

For Appellant: Sh. K.K. Jaiswal, DRFor Respondent: Sh. Vijay C. Kuthani, Adv

Section 143(3)Section 54E

…er is as per the law and he relied upon the following decisions: i. Haiben Jayantilal Shah Vs. Income Tax Officer and Another, [2009] 310 ITR 31 (Guj.) ii. CIT Vs. Daulal Mohta (HUF), [2014] 360 ITR 680 (Bom.); 6 iii. CIT Vs. Gauranginiben S. Shodhan, [2014] 367 ITR 238 (Guj.); iv. ACIT Vs. Sh. Raman K. Suri, ITA No. 4242/Mum./09, AY-2006-07, Dt. 30.04.2010 5. We heard the rival submission and perused the material on record. At the first instance, we shall deal with the validity of the reference made to DVO under Section 58 of the Act. The respondent assessee has challenged the validity of the reference made to…

DDIT, New Delhi vs. Angeela Vasandani, New Delhi

In the result, both the appeals filed by the Revenue are allowed for statistical purposes

ITA 6081/DEL/2013[2010-11]Status: DisposedITAT Delhi23 Sept 2015AY 2010-11

Bench: Shri Inturi Rama Rao & Smt. Beena A. Pillaiassessment Year: 2010-11 Ddit, Circle-2(2), Vs. Angeela Vasandani, C-43, New Delhi Mayfair Garden, Hauz Khas, New Delhi (Pan: Ahtpv3859Q) (Appellant) (Respondent) & Assessment Year: 2010-11 Ddit, Circle-3(1), Vs. Anil T. Kriplani, C-43, New Delhi Mayfair Garden, Hauz Khas, New Delhi (Pan: Bfspk8660Q) (Appellant) (Respondent) Appellant By : Sh. K.K. Jaiswal, Dr Respondent By : Sh. Vijay C. Kuthani, Adv. Date Of Hearing: 08.09.2015 Date Of Pronouncement: 23.09.2015 Order Per Inturi Rama Rao, A.M.: The Present Appeals Filed By The Revenue Are Directed Against Different Orders Of Cit(A), Each Dated 24.09.2013 Passed For The Assessment Year 2010- 11. Since Common Issues Are Involved In Both The Appeals, We Proceed To Decide

For Appellant: Sh. K.K. Jaiswal, DRFor Respondent: Sh. Vijay C. Kuthani, Adv

Section 143(3)Section 54E

…er is as per the law and he relied upon the following decisions: i. Haiben Jayantilal Shah Vs. Income Tax Officer and Another, [2009] 310 ITR 31 (Guj.) ii. CIT Vs. Daulal Mohta (HUF), [2014] 360 ITR 680 (Bom.); 6 iii. CIT Vs. Gauranginiben S. Shodhan, [2014] 367 ITR 238 (Guj.); iv. ACIT Vs. Sh. Raman K. Suri, ITA No. 4242/Mum./09, AY-2006-07, Dt. 30.04.2010 5. We heard the rival submission and perused the material on record. At the first instance, we shall deal with the validity of the reference made to DVO under Section 58 of the Act. The respondent assessee has challenged the validity of the reference made to…