What is CIT v. Greenworld Corporation authority for?

The Commissioner can revise an assessment order under Section 263 only if the Assessing Officer's order is both erroneous and prejudicial to the interest of the revenue. The Assessing Officer must have applied their mind and taken a possible view for the revision to be invalid.

How many judgments cite CIT v. Greenworld Corporation?

197 judgments on BharatTax cite CIT v. Greenworld Corporation (314 ITR 81), spanning 2016 to 2026.

Which sections of the Income Tax Act does CIT v. Greenworld Corporation come up under?

It is most often cited in judgments turning on Section 263, Section 143(3), Section 142(1), Section 147, Section 148, Section 143(2).

CIT v. Greenworld Corporation (314 ITR 81)

M/S. Shree Balkishan Agarwal Glass Industries Ltd., Delhi vs. DCIT, New Delhi

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

ITA 5798/DEL/2016[2005-06]Status: DisposedITAT Delhi18 Sept 2020AY 2005-06

Bench: Shri R.K. Panda & Ms Suchitra Kambleassessment Year: 2005-06 Shree Balkishan Agarwal Glass Vs Dcit, Industries Ltd., Circle-8(1), C/O Sarvam & Associates, New Delhi. 403, Klj Tower North, B-5, Netaji Subhash Place, District Centre, Pitampura, Delhi. Pan: Aabcs2870C (Appellant) (Respondent) Assessee By : Shri Suresh Gupta, Ca Revenue By : Shri Saras Kumar, Sr. Dr Date Of Hearing : 26.08.2020 Date Of Pronouncement : 21.09.2020 Order Per R.K. Panda, Am:

For Appellant: Shri Suresh Gupta, CAFor Respondent: Shri Saras Kumar, Sr. DR

Section 139Section 142(1)Section 143(1)Section 147Section 148

…s. ITO 329 ITR 110 (Del); viii) CIT Vs. Supreme Polypropolene (P) Ltd.ITA No.266/2011 (Del); ix) CIT vs. Multiplex Trading & Industrial Co. Ltd., 378 ITR 351; x) Hindustan Lever Ltd. Reported in [2004] 137 TAXMAN 479 (BOM.); xi) CIT vs. Greenworld Corporation 314 ITR 81 (SC). 12 10. The ld. counsel for the assessee referred to page 14 to 20 of the assessment order and submitted that the AO has drawn support to designate the share capital accepted during the year from S.K. Jain group as escaped income on the basis of various evidences dealt in the report of the accommodation entry forwarded by the Investigation W…

M/S. Guru Kripa Career Institute Pvt. Ltd., Sikar vs. Pr.CIT-3, Jaipur

In the result, appeal of the assessee is allowed

ITA 283/JPR/2020[2015-16]Status: DisposedITAT Jaipur01 Sept 2020AY 2015-16

For Appellant: Shri S.R. Sharma &For Respondent: Shri B.K. Gupta (CIT-DR)

Section 115BSection 133ASection 143(3)Section 263Section 40A(3)Section 68

…than), CIT Vs. Godawari Sugar Mills Ltd. (1993) 203 ITR 108 (Bom.) and CIT Vs. Shakti Charities (2000) 160 CTR 107 (Mad.). The facts and submissions are verifiable from the assessment record. The Supreme Court in case of CIT Vs. Green World Corporation (2009) 314 ITR 81 (Supreme Court) held that ‘The jurisdiction under section 263 can be exercised only when both the following conditions are satisfied (i) the order of the assessing officer should be erroneous and (ii) it should be prejudicial to the interest of the Revenue. These conditions are conjunctive. An order of assessment passed by the Assessing officer sh…

Tata Sons Private Ltd., Mumbai vs. Pr.CIT-2, Mumbai

In the result, the appeal of the assessee is allowed

ITA 1091/MUM/2019[2014-15]Status: DisposedITAT Mumbai20 Apr 2020AY 2014-15

Bench: Shri Rajesh Kumar & Shri Ram Lal Negiassessment Year: 2014-15 M/S. Tata Sons Pvt. Ltd., Pr. Cit 2, 24, Bombay House, Room No.552, Homi Mody Street, Vs. 5Th Floor, Fort, Mumbai – 400 001 Aayakar Bhavan, Pan: Aaact4060A M.K. Road, Mumbai - 400020 (Appellant) (Respondent) Present For: Assessee By : Shri Percy Pardiwala, A.R. Ms. Arati Vissanji, A.R. Revenue By : Shri R. Manjunatha Swamy, D.R. Date Of Hearing : 28.01.2020 Date Of Pronouncement : 20.04.2020 O R D E R

For Appellant: Shri Percy Pardiwala, A.RFor Respondent: Shri R. Manjunatha Swamy, D.R

Section 143(3)Section 144C(3)Section 14ASection 263Section 36Section 36(1)(iii)Section 37(1)Section 43BSection 57

…then revisionary proceedings under Section 263 of the Act cannot be invoked merely because the Commissioner wishes to adopt another view. In this regard, reliance is placed on the following decisions: Max India Ltd (295 ITR 282) (SC); Greenworld Corporation (314 ITR 81) (SC); 10 M/s. Tata Sons Pvt. Ltd. Kwality Steel Suppliers Complex (395 ITR 1) (SC); and LIC Housing Finance Ltd (367 ITR 458) (Bom HC). 10. It is submitted that recently, in Assessee's own case for AY 2012-13 (ITA No 1213/Mum/2018), the Mumbai Tribunal has quashed the order passed by the Commissioner under Section 263 of the Act by observing tha…

Tata Motors Ltd, Mumbai vs. DCIT Ltu 2, Mumbai

ITA 3424/MUM/2019[2013-14]Status: DisposedITAT Mumbai06 Mar 2020AY 2013-14

Bench: Shri C. N. Prasad, Jm & Shri S. Rifaur Rahman, Am आयकरअपीलसं./ I.T.A. No. 3424/Mum/2019 (निर्धारणवर्ा / Assessment Year: 2013-14)

For Appellant: Shri Raja Vora & Shri NikhilFor Respondent: Shri R. Manjunatha Swamy, DR

Section 1Section 11Section 115BSection 115JSection 119Section 142(1)Section 143(3)Section 234BSection 244ASection 263

…erroneous. Further, we wish to submit that the assessment order cannot be said to be erroneous, where the id, AO has taken one of the permissible views. In this regard we place our reliance on judgement of the Hon'ble Supreme Court in Greenworld Corporation (314 ITR 81) (enclosed as Exhibit 6 of the Case Laws Compilation) wherein it has held that Section. 263 of the Act cannot be invoked merely because another, view of a subject matter is possible. 9 I.T.A. No. 3424/Mum/2019 Tata Motors Ltd In view of the above decisions and observations of the Hon'ble Supreme Court, it is submitted that the order of the assess…

Shree Vivekanand Co. Op. Credit Society Ltd., Unjha vs. ITO, Patan Ward-4, Unjha, Patan

In the result, both the appeals of the assessee bearing similar grievances, are required to be allowed for the reasons noted above

ITA 1429/AHD/2018[2013-14]Status: DisposedITAT Ahmedabad27 Jan 2020AY 2013-14

Bench: Shri Pradip Kumar Kedia & Shri Mahavir Prasad

For Appellant: Shri Biren Shah, A.R

Section 263Section 80P(4)

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ ‘B’ अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, AHMEDABAD BEFORE SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER & SHRI MAHAVIR PRASAD, JUDICIAL MEMBER आयकर अपील सं./I.T.A. Nos. 1429 & 1430/Ahd/2018 ("नधा"रण वष" / Assessment Years : 2013-14 & 2014-15) Shree Vivekanad Co.op. ITO बनाम/ Credit Society Ltd. Patan, Vs. Gandhi Chowk, Unjha Ward-4, Unjha, Patan "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AABTS3562J .. (अपीलाथ" /Appellant) (""यथ" / Respondent) अपीलाथ" ओर से /Appellant by : Shri Biren Shah, A.R. ""यथ" क" ओर से / Shri Samir Tekriwal, Sr. D.R. Respondent by…

Ketan Ishwarlal Shah, Vapi vs. The Pr. CIT, Valsad

In the result, the appeal of the assessee stands allowed

ITA 1496/AHD/2017[2007-08]Status: DisposedITAT Surat10 Dec 2019AY 2007-08

Bench: Shri Amarjit Singh & Shri O.P.Meenaआ.अ.सं./I.T.A No.1496/Ahd/2017 "नधा"रण वष"/Assessment Year: 2007-08 Ketan Ishwarlal Shah, V Principal Commissioner Of Income 567,2797, Nehru Street, Near S. Tax, Hiten Studio, Vapi – 396192. Valsad. [Pan: Asmps 5062 Q] अपीलाथ" / Appellant ""यथ"/Respondent "नधा"रतीक"ओरसे /Assessee By Shri Rajesh M.Upadhyay (Itp) राज"वक"ओरसे /Revenue By Shri O.P.Singh – Cit-Dr सुनवाईकीतारीख/ Date Of Hearing: 24.10.2019 उ"घोषणाक"तार"ख/Pronouncement On: 10.12.2019 आदेश /O R D E R Per O.P.Meena, Am: 1. This Appeal Filed By The Assessee Is Directed Against The Order Of Learned Principal Commissioner Of Income-Tax- Valsad [In Short “The Pr. Cit ”] Dated 27.03.2017 Pertaining To Assessment Year 2007-08 Passed Under Section 263 Of Income Tax Act,1961 ( In Short ‘The Act’).

Section 143Section 143(3)Section 147Section 148Section 263

…Ketan Ishwarlal Shah Vs. Ld.Pr.CIT, Valsad/ITA No.1496/AHD/2017 for A.Y. 2007-08 Page 1 of 11 आयकरअपील"यअ"धकरण,सुरत"यायपीठ,सुरत IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH, SURAT BEFORE SHRI AMARJIT SINGH, JUDICIAL MEMBER AND SHRI O.P.MEENA, ACCOUNTANT MEMBER आ.अ.सं./I.T.A No.1496/AHD/2017 "नधा"रण वष"/Assessment Year: 2007-08 Ketan Ishwarlal Shah, V Principal Commissioner of Income 567,2797, Nehru Street, Near s. Tax, Hiten studio, Vapi – 396192. Valsad. [PAN: ASMPS 5062 Q] अपीलाथ" / Appellant ""यथ"/Respondent "नधा"रतीक"ओरसे /Assessee by Shri Rajesh M.Upadhyay (ITP) राज"वक"ओरसे /Revenue by Shri O.P.Singh –…

Navnidhi Steel and Engg Co. P.Ltd, Mumbai vs. Pr.CIT-5, Mumbai

In the result, assessee’s appeal is allowed

ITA 2580/MUM/2018[2010-11]Status: DisposedITAT Mumbai25 Oct 2019AY 2010-11

Bench: Shri Saktijit Dey & Shri Manoj Kumar Aggarwal

For Appellant: Shri Raj Kumar SinghFor Respondent: Shri K. Madhusudhan

Section 143(1)Section 147Section 263Section 40A(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER ITA no.2580 & 2581/Mum./2018 (Assessment Year : 2010–11 & 2011–12) Navnidhi Steel And Engineering Co. P. Ltd. 297, Tardeo Road ……………. Appellant Wille Mansion, Opp. Gank of India Nana Chowk, Mumbai 400 007 PAN – AACCN2748R v/s Principal Commissioner of ……………. Respondent Income Tax, Circle–5, Mumbai Assessee by : Shri Raj Kumar Singh Revenue by : Shri K. Madhusudhan Date of Hearing – 30.09.2019 Date of Order – 25.10.2019 O R D E R PER SAKTIJIT DEY, J.M. Aforesaid a…

Smt. Minal Nayan Shah, Ahmedabad vs. The Pr, CIT-3, Ahmedabad

In the result, appeal of the assessee is allowed

ITA 643/AHD/2019[2014-15]Status: DisposedITAT Ahmedabad15 Oct 2019AY 2014-15

Bench: Shri Pradip Kumar Kedia & Shri Mahavir Prasad

For Appellant: Advocate with Shri ParinFor Respondent: Shri Jitendra Kumar, CIT.D.R

Section 143(3)Section 54ESection 54F

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ ‘C’ अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, AHMEDABAD BEFORE SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER & SHRI MAHAVIR PRASAD, JUDICIAL MEMBER आयकर अपील सं./I.T.A. No. 643/Ahd/2019 ("नधा"रण वष" / Assessment Year : 2014-15) Smt. Minal Nayan Shah Principal Commissioner बनाम/ E 101, Altius-II, Iskon of Income Tax -3 Vs. 411, C Wing, 4th Floor, Amali Road, Near Ashok Vatika, Ahmedabad - Pratyakshkar Bhavan, 380058 Ambawadi, Ahmedabad - 380015 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : ACIPS6341L .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Shri S. N. Soparkar…

State Bank of India, Mumbai vs. Principal Commissioner of Income Tax-2, Mumbai

In the result, the appeals filed by the assessee are allowed

ITA 1093/MUM/2018[1997-98]Status: DisposedITAT Mumbai30 Sept 2019AY 1997-98

Bench: Shri Pawan Singh () & Shri N.K. Pradhan () Assessment Year: 1997-98 & Assessment Year: 1998-99 State Bank Of India Principal Commissioner Of Financial Reporting & Vs. Income Tax-2, Mumbai. Taxation Department, 3Rd Floor , Corporate Centre, Madam Cama Road, Nariman Point, Mumbai-400021 Pan No. Aaacs8577K Appellant Respondent

For Appellant: Mr. Percy J. Pardiwalla &For Respondent: Mr. B.B. Rajendra Prasad

Section 143(3)Section 263Section 36(1)(vii)Section 36(1)(viia)Section 36(2)(v)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G”, MUMBAI BEFORE SHRI PAWAN SINGH (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 1997-98 & Assessment Year: 1998-99 State Bank of India Principal Commissioner of Financial Reporting and Vs. Income Tax-2, Mumbai. Taxation Department, 3rd Floor , Corporate Centre, Madam Cama Road, Nariman Point, Mumbai-400021 PAN No. AAACS8577K Appellant Respondent Assessee by : Mr. Percy J. Pardiwalla & Mr. Nitesh Joshi, ARs Revenue by : Mr. B.B. Rajendra Prasad Mr. Choudhary Arunkumar Singh, DRs Last Date of Hearing : 05/07/2019 Date of pronou…

Aditya Birla Retail Ltd, Mumbai vs. Pr CIT 9, Mumbai

In the result, appeal of the assessee is allowed

ITA 3214/MUM/2015[2010-11]Status: DisposedITAT Mumbai18 Sept 2019AY 2010-11

Bench: Shri G.S. Pannu, Vice- & Shri Pawan Singhaditya Birla Retail Ltd., Principle Cit-9 86/92 Skyline Icon, 5Th & 6Th Room No. 214, 2Nd Floor, Floor, Near Mittal Industrial Vs. Aayakar Bhavan, M.K. Estate, Andheri (East), Road, Mumbai 400 020 Mumbai 400 059 Pan – Aaacp2678Q Appellant Respondent Appellant By : Shri Yogesh Thar/Ms. Niyanta Mehta & Manish Shah (Ar’S) Respondent By : Shri R.P. Meena (Cit-Dr)

For Appellant: Shri Yogesh Thar/Ms. Niyanta Mehta and Manish Shah (AR’s)For Respondent: Shri R.P. Meena (CIT-DR)

Section 142(1)Section 143Section 143(3)Section 14ASection 254(1)Section 263Section 40

…IN THE INCOME-TAX APPELLATE TRIBUNAL “A” BENCH MUMBAI BEFORE SHRI G.S. PANNU, VICE-PRESIDENT AND SHRI PAWAN SINGH JUDICIAL MEMBER Aditya Birla Retail Ltd., Principle CIT-9 86/92 Skyline Icon, 5th & 6th Room No. 214, 2nd Floor, Floor, Near Mittal Industrial Vs. Aayakar Bhavan, M.K. Estate, Andheri (East), Road, Mumbai 400 020 Mumbai 400 059 PAN – AAACP2678Q Appellant Respondent Appellant by : Shri Yogesh Thar/Ms. Niyanta Mehta and Manish Shah (AR’s) Respondent by : Shri R.P. Meena (CIT-DR) Date of Hearing : 05.09.2019 Date of Pronouncement : 18.09.2019 ORDER UNDER SECTION 254(1)OF INCOME TAX ACT PER PAWAN…

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…