CIT v. IDBI Ltd.

76 Taxmann.com 227High Court2016#7670 most cited
15

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2025.

Sections most often in play

Section 132Section 132(4)Section 143(3)Section 147Section 148Section 69A

Issues it is cited on

section 58share application moneyaddition u/s 68service of noticeaccommodation entryreassessment proceedingsunexplained cash creditsection 154section 142scrutiny assessmentsection 139(1)section 68

Judgments citing CIT v. IDBI Ltd.

RAGHUNANDAN BHOMIA,MUMBAI vs. DY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE-4(1), MUMBAI

In the result, appeal of the assessee is allowed on legal grounds

ITA 5724/MUM/2024[2014-15]Status: DisposedITAT Mumbai21 Mar 2025AY 2014-15

Bench: SHRI AMIT SHUKLA (Judicial Member), MS. PADMAVATHY S (Accountant Member)

Section 132Section 143(3)Section 147Section 148Section 69A

…ing notices to assessee before completing of assessment would make reassessment order passed in pursuance of such notice bad in law - Held, yes (Paras 8 and 9) [In favour of assessee)" 11.7. The jurisdictional High Court in the case of CIT v. IDBI Ltd. (2016) 76 Taxmann.com 227 (Bom.) (Pg.51-54) wherein it was held that "IT Where in reassessment depreciation was disallowed to assessee without supplying assessee reasons recorded to issue re-opening notice, order of re-assessment would be without jurisdiction "Section 148 of the Income-tax Act, 1961-Income escaping reassessment Notice for (Recording of reasons) Ass…

A.C.I.T ,WARDHA CIRCLE , WARDHA , WARDHA vs. M/S KAPIL SOLVEX PVT .LTD , YAVATMAL

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

ITA 221/NAG/2017[2009-20010]Status: Trans-OutITAT Pune26 Sept 2024

Bench: Shri R. K. Panda & Ms Astha Chandraassessment Year : 2009-10

For Appellant: Shri Nikhil S PathakFor Respondent: Shri Ramnath P Murkunde
Section 143(1)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND MS ASTHA CHANDRA, JUDICIAL MEMBER Assessment Year : 2009-10 ACIT, Wardha Circle, Wardha M/s. Kapil Solvex Pvt. Ltd., Professor Colony, Vs. Near Gajanan Maharaj Road, Pusad, Yavatmal – 445204 PAN: AADCK3681P (Appellant) (Respondent) Assessee by : Shri Nikhil S Pathak Department by : Shri Ramnath P Murkunde Date of hearing : 17-09-2024 Date of pronouncement : 26-09-2024 O R D E R PER R.K. PANDA, VP : This appeal filed by the Revenue is directed against the order dated 24.03.2017 of the CIT(A)-1, Aurangabad relating…

BHAWNA COMPUTERS LLP (CONVERTED FROM BHAWNA COMPUTERS PVT. LTD.),MUMBAI vs. DCIT - CC-7(3), MUMBAI

ITA 6402/MUM/2019[2008-09]Status: DisposedITAT Mumbai14 Sept 2023AY 2008-09

Bench: Shri Prashant Maharishi& Shri Rahul Choudhary

For Appellant: CA Rushabh MehtaFor Respondent: Samuel Pitta, Sr. AR
Section 142Section 143Section 143(3)Section 147Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER& SHRI RAHUL CHOUDHARY, JUDICIAL MEMBER ITA No. 6127/Mum/2019 (A.Y. 2009-10) The Deputy Commissioner of Vs. Bhawna Computers Pvt Ltd, Income Tax, CC – 7(3), 1301,13th Level, Lotus Trade Centre, Room No. 655, New Link Road, Aaykar Bhavan, Near D. N. Nagar Metro Station, M. K. Road, Andheri (West), Mumbai – 400020. Mumbai PAN No: AACCB3405F Appellant … Respondent ITA No. 6402/Mum/2019 (A.Y. 2008-09) Bhawna Computers Pvt Ltd, Vs. The Deputy Commissioner of 1301,13th Level, Income Tax, CC – 7(3), Lotus Trade Cent…

BHAWANA COMPUTERS LLP (CONVERTED FROM BHAWNA COMPUTERS PVT. LTD.),MUMBAU vs. DCIT - CC 7 (3), MUMBAI

ITA 6401/MUM/2019[2009-10]Status: DisposedITAT Mumbai14 Sept 2023AY 2009-10

Bench: Shri Prashant Maharishi& Shri Rahul Choudhary

For Appellant: CA Rushabh MehtaFor Respondent: Samuel Pitta, Sr. AR
Section 142Section 143Section 143(3)Section 147Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER& SHRI RAHUL CHOUDHARY, JUDICIAL MEMBER ITA No. 6127/Mum/2019 (A.Y. 2009-10) The Deputy Commissioner of Vs. Bhawna Computers Pvt Ltd, Income Tax, CC – 7(3), 1301,13th Level, Lotus Trade Centre, Room No. 655, New Link Road, Aaykar Bhavan, Near D. N. Nagar Metro Station, M. K. Road, Andheri (West), Mumbai – 400020. Mumbai PAN No: AACCB3405F Appellant … Respondent ITA No. 6402/Mum/2019 (A.Y. 2008-09) Bhawna Computers Pvt Ltd, Vs. The Deputy Commissioner of 1301,13th Level, Income Tax, CC – 7(3), Lotus Trade Cent…

DCIT -CC-7(3), MUMBAI , MUMBAI vs. M/S BHAWNA COMPUTERS LLP, MUMBAI

ITA 6127/MUM/2019[2009-10]Status: DisposedITAT Mumbai14 Sept 2023AY 2009-10

Bench: Shri Prashant Maharishi& Shri Rahul Choudhary

For Appellant: CA Rushabh MehtaFor Respondent: Samuel Pitta, Sr. AR
Section 142Section 143Section 143(3)Section 147Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER& SHRI RAHUL CHOUDHARY, JUDICIAL MEMBER ITA No. 6127/Mum/2019 (A.Y. 2009-10) The Deputy Commissioner of Vs. Bhawna Computers Pvt Ltd, Income Tax, CC – 7(3), 1301,13th Level, Lotus Trade Centre, Room No. 655, New Link Road, Aaykar Bhavan, Near D. N. Nagar Metro Station, M. K. Road, Andheri (West), Mumbai – 400020. Mumbai PAN No: AACCB3405F Appellant … Respondent ITA No. 6402/Mum/2019 (A.Y. 2008-09) Bhawna Computers Pvt Ltd, Vs. The Deputy Commissioner of 1301,13th Level, Income Tax, CC – 7(3), Lotus Trade Cent…

DCIT -CC-7(3), MUMBAI , MUMBAI vs. BHAWNA COMPUTER PRIVATE LIMTED , MUMBAI

ITA 6126/MUM/2019[2008-09]Status: DisposedITAT Mumbai14 Sept 2023AY 2008-09

Bench: Shri Prashant Maharishi& Shri Rahul Choudhary

For Appellant: CA Rushabh MehtaFor Respondent: Samuel Pitta, Sr. AR
Section 142Section 143Section 143(3)Section 147Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER& SHRI RAHUL CHOUDHARY, JUDICIAL MEMBER ITA No. 6127/Mum/2019 (A.Y. 2009-10) The Deputy Commissioner of Vs. Bhawna Computers Pvt Ltd, Income Tax, CC – 7(3), 1301,13th Level, Lotus Trade Centre, Room No. 655, New Link Road, Aaykar Bhavan, Near D. N. Nagar Metro Station, M. K. Road, Andheri (West), Mumbai – 400020. Mumbai PAN No: AACCB3405F Appellant … Respondent ITA No. 6402/Mum/2019 (A.Y. 2008-09) Bhawna Computers Pvt Ltd, Vs. The Deputy Commissioner of 1301,13th Level, Income Tax, CC – 7(3), Lotus Trade Cent…

INCOME TAX OFFICER-6(4), LUCKNOW vs. SHRI ZARRAR HUSSAIN, LUCKNOW

In the result, the appeal of the Revenue and the Cross Objections of the assessee are dismissed

ITA 89/LKW/2020[2011-12]Status: DisposedITAT Lucknow30 Aug 2022AY 2011-12

Bench: Shri A. D. Jain & Shri T. S. Kapoorassessment Years:2011-12

Section 143Section 148

…I.T.A. No.89/Lkw/2020 C.O.No.01/Lkw/2022 1 Assessment Year:2011-12 IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH ‘A’, LUCKNOW BEFORE SHRI A. D. JAIN, VICE PRESIDENT AND SHRI T. S. KAPOOR, ACCOUNTANT MEMBER Assessment Years:2011-12 Income Tax Officer-6(4), Vs. Shri Zarrar Hussain, Lucknow. Sector-D1/SS1-518, LDA Colony, Kanpur Road, Lucknow. PAN:ABBPH1995H (Appellant) (Respondent) C.O.No.01/Lkw/2022 (in ITA No.89/Lkw/2020) Assessment Years:2011-12 Shri Zarrar Hussain, Vs. Income Tax Officer-6(4), Sector-D1/SS1-518, LDA Colony, Lucknow. Kanpur Road, Lucknow. PAN:ABBPH1995H (Appellant) (Respondent) Revenu…

SHRI AMARDEEP SINGH SARKARIA,AMRITSAR vs. INCOME TAX OFICER WARD-2(1), AMRITSAR

ITA 174/ASR/2018[2009-10]Status: DisposedITAT Amritsar21 Feb 2022AY 2009-10

Bench: Sh. Ravish Sood & Dr. M. L. Meenaita No. 174/(Asr)/2018 Assessment Year: 2009-10

For Appellant: Shri K.R. Jain, AdvFor Respondent: Shri Rohit Mehra, D.R
Section 142Section 142(1)Section 144Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR. BEFORE SH. RAVISH SOOD, JUDICIAL MEMBER AND Dr. M. L. MEENA, ACCOUNTANT MEMBER ITA No. 174/(Asr)/2018 Assessment Year: 2009-10 Shri Amardeep Singh Vs. Income Tax Officer, Sarkaria, VPO Mudal, Ward-2(1), Distt. Amritsar. Amritsar. [PAN: BIMPS 6113 H] (Appellant) (Respondent) Appellant by : Shri K.R. Jain, Adv. Respondent by: Shri Rohit Mehra, D.R. Date of Hearing: 21.12.2021 Date of Pronouncement: 21.02.2022 ORDER Per Dr. M. L. Meena, AM: The appeal has been filed by the Assessee against the impugned order dated 22.12.2017, passed by Ld. Co…

ACIT -1(3)(1), MUMBAI vs. RISHABH METALS & CHEMICALS PVT. LTD., MUMBAI

In the result, assessee’s appeal is allowed and Revenue’s appeal is dismissed

ITA 2665/MUM/2016[2009-10]Status: DisposedITAT Mumbai29 Sept 2021AY 2009-10

Bench: Shri Rajesh Kumar & Shri Amarjit Singhassessment Year : 2009 - 10

For Appellant: Shri K GopalFor Respondent: Shri Bharat Andhale
Section 143(1)Section 143(3)Section 147Section 148Section 148(2)Section 234ASection 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D”, MUMBAI BEFORE SHRI RAJESH KUMAR, ACCOUNTANT MEMBER & SHRI AMARJIT SINGH, JUDICIAL MEMBER Assessment Year : 2009 - 10 Rishabh Metals & Chemicals Pvt Ltd., DCIT 1(3), 4th floor, Eros Theatre Building, Mumbai J T Road, Churchgate, Mumbai 400 020. Vs. PAN AAACR2214E (Appellant) (Respondent) Assessment Year : 2009 - 10 Asst CIT 1(3)(1), Rishabh Metals & Chemicals Pvt Ltd., Mumbai Mumbai 400 020. Vs. PAN AAACR2214E (Appellant) (Respondent) For the assessee:Shri K Gopal For the Revenue : Shri Bharat Andhale Date of Hearing :02.07.2021 Date of Pronouncement :2…

RISHABH METAL & CHEMICALS P.LTD,MUMBAI vs. DCIT 1(3), MUMBAI

In the result, assessee’s appeal is allowed and Revenue’s appeal is dismissed

ITA 1535/MUM/2016[2009-10]Status: DisposedITAT Mumbai29 Sept 2021AY 2009-10

Bench: Shri Rajesh Kumar & Shri Amarjit Singhassessment Year : 2009 - 10

For Appellant: Shri K GopalFor Respondent: Shri Bharat Andhale
Section 143(1)Section 143(3)Section 147Section 148Section 148(2)Section 234ASection 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D”, MUMBAI BEFORE SHRI RAJESH KUMAR, ACCOUNTANT MEMBER & SHRI AMARJIT SINGH, JUDICIAL MEMBER Assessment Year : 2009 - 10 Rishabh Metals & Chemicals Pvt Ltd., DCIT 1(3), 4th floor, Eros Theatre Building, Mumbai J T Road, Churchgate, Mumbai 400 020. Vs. PAN AAACR2214E (Appellant) (Respondent) Assessment Year : 2009 - 10 Asst CIT 1(3)(1), Rishabh Metals & Chemicals Pvt Ltd., Mumbai Mumbai 400 020. Vs. PAN AAACR2214E (Appellant) (Respondent) For the assessee:Shri K Gopal For the Revenue : Shri Bharat Andhale Date of Hearing :02.07.2021 Date of Pronouncement :2…

RAINA ENGINEERS,MUMBAI vs. ASST CIT PANVEL CIR, MUMBAI

In the result, assessee’s appeal for the assessment year 2009-10 and 2011-12 are allowed and appeal for the assessment year 2010-11 is partly allowed

ITA 3640/MUM/2015[2010-11]Status: DisposedITAT Mumbai25 Sept 2019AY 2010-11

Bench: Shri M. Balaganesh (Am) & Shri Ram Lal Negi (Jm) Assessment Year: 2009-2010 M/S Raina Engineers, The Deputy Commissioner Of A-8, Shri Ram Industrial Estate, Income Tax, G.D. Ambedkar Road, 3Rd Floor, Trifed Tower, Wadala (W), Vs. Opp. Khanda Colony, Panvel, Mumbai - 400031 Navi Mumbai Pan: Aabfr6379J Assessment Year: 2010-2011 M/S Raina Engineers, The Asst. Commissioner Of A-8, Shri Ram Industrial Estate, Income Tax, G.D. Ambedkar Road, Panvel Circle, Wadala (West), Vs. Panvel Mumbai - 400031 Pan: Aabfr6379J (Appellant) (Respondent) Assessment Year: 2010-2011 The Dy. Commissioner Of Income M/S Raina Engineers, Tax, Panvel Circle, 604, Sunder Tower, Income Tax Office, 3Rd Floor, Off. T.J. Road, Trifed Tower, Sector- 17, Vs. Opp. Swan Mills, Sewari, Opp: Khanda Colony, New Panvel, Mumbai Dist: Raigad. Pan: Aabfr6379J (Appellant) (Respondent) Assessment Year: 2011-2012 M/S Raina Engineers, The Deputy Commissioner Of A-8, Shri Ram Industrial Estate, Income Tax, G.D. Ambedkar Road, 3Rd Floor, Trifed Tower, Wadala (W), Vs. Opp. Khanda Colony, Panvel, Mumbai - 400031 Navi Mumbai Pan: Aabfr6379J Assessment Years: 2009-10, 2010-11 & 2011-12 Assessment Year: 2011-2012 The Dy. Commissioner Of Income M/S Raina Engineers, Tax, Panvel Circle, A-8, C-6, Sriram Industrial Income Tax Office, 3Rd Floor, Estate, G.D. Ambedkar Road, Trifed Tower, Sector- 17, Vs. Wadala (W), Opp: Khanda Colony, New Panvel, Mumbai - 400031 Dist: Raigad Pan: Aabfr6379J

For Appellant: Shri Vijay Mehta & Anuj KisnadwalaFor Respondent: Shri D.G. Pansari (DR)
Section 143Section 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “D”, MUMBAI BEFORE SHRI M. BALAGANESH (AM) AND SHRI RAM LAL NEGI (JM) Assessment Year: 2009-2010 M/s Raina Engineers, The Deputy Commissioner of A-8, Shri Ram Industrial Estate, Income Tax, G.D. Ambedkar Road, 3rd Floor, Trifed Tower, Wadala (W), Vs. Opp. Khanda Colony, Panvel, Mumbai - 400031 Navi Mumbai PAN: AABFR6379J Assessment Year: 2010-2011 M/s Raina Engineers, The Asst. Commissioner of A-8, Shri Ram Industrial Estate, Income Tax, G.D. Ambedkar Road, Panvel Circle, Wadala (West), Vs. Panvel Mumbai - 400031 PAN: AABFR6379J (Appellant) (Respondent) Assessme…

RINA S. MEHTA,MUMBAI vs. DCIT CC 4(1), MUMBAI

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

ITA 3120/MUM/2015[1995-96]Status: DisposedITAT Mumbai17 Jul 2019AY 1995-96

Bench: Shri Sandeep Gosain & Shri Rajesh Kumarassessment Year: 1995-96

For Appellant: Shri Dharmesh Shah, A.RFor Respondent: Dr. P. Daniel, (Spl. Counsel for Deptt.)
Section 144Section 147Section 234ASection 234B

…AO has not recorded any reason for reopening the assessment and on this count itself the notice under section 148 of the Act and consequent assessment order may be quashed. The Ld. A.R. relied on a series of 6 Rina S. Mehta decisions namely CIT vs. IDBI Ltd. (76 Taxmann.com 227)(Bom), CIT vs. Videsh Sanchar Nigam Ltd. (340 ITR 66)(Bom), Pr. CIT vs. Jagat Talkies Distributors (398 ITR 13)(Del) and PCIT V Ramaiah(2019)103taxmann.com202(SC). 11. The Ld. D.R., on the other hand, strongly opposed the arguments of the Ld. A.R. by submitting that assessee has not filed any return of income in response to notice issued…

ITO 2(1)(1), MUMBAI vs. AAA TECHNOLOGIES P.LTD, MUMBAI

ITA 3455/MUM/2017[2012-13]Status: DisposedITAT Mumbai17 May 2019AY 2012-13

Bench: Shri C.N. Prasad, Hon'Ble & Shri Manoj Kumar Aggarwal, Hon'Ble

For Appellant: Shri Vipul JoshiFor Respondent: Shri Abdul Hakeem M
Section 143(3)Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI MANOJ KUMAR AGGARWAL, HON'BLE ACCOUNTANT MEMBER ITA NOs. 3454 & 3455/MUM/2017 (A.Ys: 2009-10 & 2012-13) Income Tax Officer – 2(1)(1) v. M/s. AAA Technologies Pvt. Ltd., 543, 5th Floor, 278 - 280, F-Wing, Solaris-1 Aayakar Bhavan, Saki Vihar Road M.K. Road, Opp. L & T Gate No. 6 Mumbai-400 020 Powai, Andheri (E) Mumbai – 400 072 PAN: AADCA 8858 Q (Assessee) (Respondent) C.O. No. 280/MUM/2018 [Arising out of ITA NO. 3454/MUM/2017 (A.Y: 2009-10)] M/s. AAA Technologies Pvt. Ltd., v. Income Tax Offic…

ITO 2(1)(1), MUMBAI vs. AAA TECHNOLOGIES P.LTD, MUMBAI

ITA 3454/MUM/2017[2009-10]Status: DisposedITAT Mumbai17 May 2019AY 2009-10

Bench: Shri C.N. Prasad, Hon'Ble & Shri Manoj Kumar Aggarwal, Hon'Ble

For Appellant: Shri Vipul JoshiFor Respondent: Shri Abdul Hakeem M
Section 143(3)Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI MANOJ KUMAR AGGARWAL, HON'BLE ACCOUNTANT MEMBER ITA NOs. 3454 & 3455/MUM/2017 (A.Ys: 2009-10 & 2012-13) Income Tax Officer – 2(1)(1) v. M/s. AAA Technologies Pvt. Ltd., 543, 5th Floor, 278 - 280, F-Wing, Solaris-1 Aayakar Bhavan, Saki Vihar Road M.K. Road, Opp. L & T Gate No. 6 Mumbai-400 020 Powai, Andheri (E) Mumbai – 400 072 PAN: AADCA 8858 Q (Assessee) (Respondent) C.O. No. 280/MUM/2018 [Arising out of ITA NO. 3454/MUM/2017 (A.Y: 2009-10)] M/s. AAA Technologies Pvt. Ltd., v. Income Tax Offic…

SRI JAYADEV COLLEGE OF PHARMACEUTICAL SCIENCES,KHURDA vs. ITO, KHURDA WARD, KHURDA

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

ITA 108/CTK/2016[2004-05]Status: DisposedITAT Cuttack13 Jul 2017AY 2004-05

Bench: S/Shri N.S Saini & Pavan Kumar Gadale

For Appellant: Shri S.K.Agarwal, ARFor Respondent: Shri D.K.Pradhan, DR
Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 144Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL, CUTTACK BENCH, CUTTACK BEFORE S/SHRI N.S SAINI, ACCOUNTANT MEMBER AND PAVAN KUMAR GADALE, JUDICIAL MEMBER ITA Nos. 108 & 109/CTK/2016 Assessment Years :2004-05 & 2005-06 Vs. ITO, Khurda Ward, Khurda Sri Jaydev College of Phamaceutical Sociences, At/PO: Naharkanta, Dist: Khurda PAN/GIR No. AAFTS 8620 P (Appellant) .. ( Respondent) Assessee by : Shri S.K.Agarwal, AR Revenue by : Shri D.K.Pradhan, DR Date of Hearing : 12/07/ 2017 Date of Pronouncement : 13 /07/ 2017 O R D E R Per N.S.Saini, AM These are two appeals filed by the assessee against the separate orders of CIT…