CIT v. Gokuldas Exports

20 Taxmann.com 491High Court2012#10314 most cited

What is CIT v. Gokuldas Exports authority for?

If two possible views exist on a given set of facts, and the Assessing Officer has adopted one, this alone is insufficient for the Commissioner to exercise revisionary powers under section 263.

10

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2016 to 2025.

Also referred to as

CIT v. Gokuldas Exports · section 263 · revisionary powers · Commissioner · Assessing Officer · two possible views · erroneous and prejudicial · section 143(3)

Sections most often in play

Section 143(3)Section 263Section 68Section 115BBESection 131Section 132(1)Section 142(1)Section 143(2)
Read the full judgment

Issues it is cited on

section 263(1)erroneous and prejudicialsection 263section 26transferpersonsection 14section 143(3)indiabusinessdocumentinterest

Judgments citing CIT v. Gokuldas Exports

Gajanand Financial Consultancy Private Limited, Nagpur vs. Principal Commissioner of Income Tax (Central) Nagpur, Nagpur

In the result, assessee’s appeal is allowed

ITA 126/NAG/2025[2013-2014]Status: DisposedITAT Nagpur22 Sept 2025AY 2013-2014

Bench: Shri Narender Kumar Choudhry & Shri K.M. Roy, Accountant, Member

For Appellant: Shri Manoj G. MoryaniFor Respondent: Shri Pankaj Kumar
Section 143(3)Section 263Section 68

…5IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH, NAGPUR BEFORE SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER AND SHRI K.M. ROY, ACCOUNTANT, MEMBER ITA no.126/Nag./2025 (Assessment Year : 2013–14) Gajanand Financial Consultancy Pvt. Ltd. N–86, MIDC, Hingna Road ……………. Appellant Nagpur 440 016 PAN – AADCG2049R v/s Principal Commissioner of Income Tax ……………. Respondent (Central), Nagpur Assessee by : Shri Manoj G. Moryani Revenue by : Shri Pankaj Kumar Date of Hearing – 23/06/2025 Date of Order – 22/09/2025 O R D E R PER K.M. ROY, A.M. By this appeal, the assessee has challenged the impugned order dated 05/0…

Dattatray Hanmantrao Desai, Karad vs. Principal Commissioner of Income Tax, Pune

In the result, the appeal filed by the assessee is dismissed

ITA 1240/PUN/2024[2018-19]Status: DisposedITAT Pune28 May 2025AY 2018-19

Bench: Shri R. K. Panda & Ms Astha Chandraassessment Year : 2018-19

For Appellant: Shri Ashok B NawalFor Respondent: Shri Amol Khairnar, CIT-DR
Section 143(3)Section 263Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND MS ASTHA CHANDRA, JUDICIAL MEMBER Assessment Year : 2018-19 Dattatray Hanmantrao Desai PCIT, Pune-3 G8, Pandurang Bhavan, Near Dominose Pizza, Vs. Malkapur, Karad – 415110, Maharashtra PAN : AHLPD3766G (Appellant) (Respondent) Assessee by : Shri Ashok B Nawal Department by : Shri Amol Khairnar, CIT-DR Date of hearing : 07-05-2025 Date of pronouncement : 28-05-2025 O R D E R PER R. K. PANDA, VP : This appeal filed by the assessee is directed against the order dated 28.03.2024 passed u/s 263 of the Income Tax…

Infiniti Retail Ltd, Mumbai vs. Chief CIT (OSD) (I/C. Pr. CIT - 2 ), Mumbai

In the result, appeal of the assessee is allowed

ITA 3685/MUM/2019[2013-14]Status: DisposedITAT Mumbai31 Oct 2022AY 2013-14
Section 115JSection 143(3)Section 263Section 32(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘C‘ BENCH MUMBAI BEFORE: SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI M.BALAGANESH, ACCOUNTANT MEMBER M/s. Infiniti Retail Limited Vs. Deputy Commissioner of Unit No.701 & 702, 7th Floor Income Tax-2(2)(1) Room No.545, 5th Floor Kaledonia, Sahar Road Andheri (E) Aayakar Bhavan Mumbai-400 069 M.K.Road, Mumbai -400020 PAN/GIR No.AACCV1726H (Appellant) .. (Respondent) Assessee by Shri Nitesh Joshi Revenue by Shri K.C.Selvamani Date of Hearing 17/10/2022 Date of Pronouncement 31/10/2022 आदेश / O R D E R PER M. BALAGANESH (A.M): This appeal in ITA No.3685/Mum/2019 for A.Y.2013…

Suresh Chand Gupta, Gandhidham vs. Pr. CIT, Rajkot-1, Rajkot

In the result, the appeal of the assessee is allowed

ITA 43/RJT/2022[2017-18]Status: DisposedITAT Rajkot28 Sept 2022AY 2017-18

Bench: The Hearing Of Appeal.”

For Appellant: Shri Mehul Ranpura, A.RFor Respondent: Shri Sanjeev Jain, CIT-D.R
Section 10Section 143(3)Section 14ASection 263Section 57

…IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member Assessment Year: 2017-18 Shri Sureshchand Gupta The Pr. Commissioner of Plot No. 8, Sector-8, Income Tax, Rajkot-1, Vs Kiran House, Gandhidham Aayakar Bhawan, Race (Kutch), Gujarat-370201 Course Ring Road, Rajkot-360001 PAN: ABZPG6744K (Appellant) (Respondent) Assessee by: Shri Mehul Ranpura, A.R. Revenue by: Shri Sanjeev Jain, CIT-D.R. Date of hearing : 08-07-2022 Date of pronouncement : 28-09-2022 आदेश/ORDER PER BENCH:- This appeal has been filed by the Ass…

M/S. R M Tradelink, Rajkot vs. The Pr. CIT-1, Rajkot

In the result, appeal of the assessee is allowed

ITA 68/RJT/2022[2018-19]Status: DisposedITAT Rajkot16 Sept 2022AY 2018-19
For Appellant: Shri Deepak Rindani, A.RFor Respondent: Shri Sanjeev Jain, CIT-D.R
Section 143(3)Section 206CSection 263Section 40Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member Assessment Year 2018-19 R.M. Tradelink, Plot No. The Principal 1048, 6, Aji Industrial Commissioner of Income- Area, Rajkot Vs tax, Rajkot-1 PAN: AAPFR9259P (Respondent) (Appellant) Assessee by: Shri Deepak Rindani, A.R. Revenue by: Shri Sanjeev Jain, CIT-D.R. Date of hearing : 01-07-2022 Date of pronouncement : 16-09-2022 आदेश/ORDER PER BENCH:- This is an appeal filed by the assessee for A.Y. 2018-19 against the order of the Principal Commissioner of In…

Antariksh Realtors P. Ltd., Mumbai vs. Pr. CIT-12, Mumbai

In the result, appeal is allowed as indicated above

ITA 1626/MUM/2020[2015-16]Status: DisposedITAT Mumbai22 Oct 2021AY 2015-16

Bench: Shri Pramod Kumar () & Shri Saktijit Dey ()

Section 143(3)Section 263

…1 ITA 1626/Mum/2020 IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI PRAMOD KUMAR (VICE PRESIDENT) AND SHRI SAKTIJIT DEY (JUDICIAL MEMBER) I.T.A. No.1626/Mum/2020 (Assessment year 2015-16) Antariksh Realtors Private Limited vs The Income-tax Officer-12(1)(2), 23, 5th Floor, Dheeraj Plaza, Hill Road Mumbai Bandra (West), Mumbai-400 050 PAN : AAKCS5379G APPELLANT RESPONDENT Appellant by Shri Shreyash Shah (AR) & Shri Kunal Shah & Shri Ramesh Vora (AR) Respondent by Shri Rajeev Harit [CIT(DR)] Date of hearing 27-07-2021 Date of pronouncement 22-10-2021 O R D E R Per Saktijit Dey (JM) Captioned…

Citicorp Services India Pvt. Ltd., Mumbai vs. The Pr. CIT-14, Mumbai

Accordingly, grounds raised by the assessee are dismissed

ITA 3581/MUM/2019[2014-15]Status: DisposedITAT Mumbai13 Mar 2020AY 2014-15

Bench: Shri Saktijit Dey, Jm & Shri S. Rifaur Rahman, Am आयकरअपीलसं./ I.T.A. No. 3581/Mum/2019 (निर्धारणवर्ा / Assessment Year: 2014-15)

For Appellant: Shri L. N. Pant & Ms. PreetiFor Respondent: Shri Awangshi Gimpson
Section 143(3)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JM & SHRI S. RIFAUR RAHMAN, AM आयकरअपीलसं./ I.T.A. No. 3581/Mum/2019 (निर्धारणवर्ा / Assessment Year: 2014-15) PCIT - 14, Citicorp Services India Aayakar Bhava, M. K. Pvt. Ltd. Road, Mumbai -400 020 First International बिधम/ Financial Centre, 8th floor, Plot C-54 & 55, G-Block, Vs. Bandra Kurla Complex, Bandra East, Mumbai-400 098 स्थायीलेखासं./जीआइआरसं./PAN No. AADCC6705C (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant by : Shri L. N. Pant & Ms. Preeti Jain, ARs प्रत्यथीकीओरसे/Respondentby : Shri Awangshi Gim…

Invitrogen Bioservices India Pvt. Ltd., Bangalore vs. Pr. CIT, Bangalore

In the result appeal filed by assessee stands allowed

ITA 868/BANG/2016[2007-08]Status: DisposedITAT Bangalore29 Nov 2019AY 2007-08

Bench: Shri B.R.Baskaran & Smt Beena Pillai, Judical Member

For Appellant: Shri Sharath Rao, CAFor Respondent: Ms. Neera Malhotra, CIT,DR
Section 10BSection 143(3)Section 147Section 263

…ITA Nos.868 & 869(B)/2016 1 IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES : “B”, BANGALORE BEFORE SHRI B.R.BASKARAN, ACCOUNTANT MEMBER AND SMT BEENA PILLAI, JUDICAL MEMBER ITA Nos.868 & 869(Bang)/2016 (Assessment Years : 2007-08 & 2008-09) M/s Invitrogen Bio-Sciences India Pvt.Ltd., First Technology Place 3, EPIP, Ground Floor, Whitefield, Bangalore -560 066 PAN No.AABCI3134K Appellant The Pr.Commissioner of Income tax, BMTC Building, Koramangala, 6th Block, Bangalore Respondent Appellant by : Shri Sharath Rao, CA Revenue by : Ms. Neera Malhotra, CIT,DR Date of hearing : 17-10-2019 Date of pron…

Golden Realty & Infrastructure Ltd., Mumbai vs. Pr. CIT- 9, Mumbai

Accordingly set aside as dismissed

ITA 2369/MUM/2019[2014-15]Status: DisposedITAT Mumbai27 Nov 2019AY 2014-15

Bench: Shri S. Rifaur Rahman, Am & Shri Ram Lal Negi, Jm आयकरअपीलसं./ I.T.A. No. 2369/Mum/2019 (निर्धारणवर्ा / Assessment Year: 2014-15)

For Appellant: Shri Vinod Kumar BindalFor Respondent: Shri T. Kipgen, DR
Section 143(3)Section 263Section 3

…New Case Law, Pvt. Ltd. High Court of Delhi in Page No. 1 & ITA No. 223 of 2013 12 12. As per settled law, out of the possible two views, the favourable to the assessee has to be accepted. Reference is invited to following case laws: • Gokuldas Exports [2012] 20 Taxmann.com 491 (Karnataka) - Case laws PB-I, Page No. 62 • Century Plyboards (I) Ltd [2019] 103 Taxmann.com 179 (SC) - Case laws PB-I, Page No. 72 (Reference by Others) • M/s Maharashtra Hybrid Seeds Co. Ltd, High Court of Bombay, ITA No. 47 of 2002 (DOJ: 4th September, 2018) - New Case, Page No. 7 & 8 15 I.T.A. No. 2369/Mum/2019 M/s Golden Realty & Inf…

Schneider Electric It Business India Pvt Ltd vs. CIT

In the result, the appeal filed by the assessee-company is partly allowed for statistical purposes

ITA 833/BANG/2013[2006-07]Status: DisposedITAT Bangalore11 May 2016AY 2006-07

Bench: Shri George George K & Shri Inturi Rama Rao

For Appellant: Shri K.R.Vasudevan, AdvocateFor Respondent: Mrs. Neera Malhotra, CIT(DR)
Section 10ASection 263Section 92A

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, BANGALORE BEFORE SHRI GEORGE GEORGE K, JUDICIAL MEMBER and SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER IT(TP)A No.833/Bang/2013 (Assessment year: 2006-07) M/s.Schneider Electric IT Business India Pvt. Ltd., [Formerly known as American Power Conversion (India) Pvt. Ltd.] 187/3 and 188/3, Jigani, Bangalore-562106. … Appellant PAN: AACCA 6398 Q Vs. Commissioner of Income-tax (LTU) Bangalore. … Respondent Appellant by : Shri K.R.Vasudevan, Advocate. Respondent by : Mrs. Neera Malhotra, CIT(DR) Date of hearing : 31/03/2016 Date of pronouncement : 11/05/2016 O R D E R…