CIT v. International Travel House Ltd.

344 ITR 554High Court2012#5780 most cited

What is CIT v. International Travel House Ltd. authority for?

The Assessing Officer's jurisdiction under section 263 is quashed if the assessment order is not erroneous and prejudicial to the revenue, even if further disclosures could have been made. The view taken by the Assessing Officer is considered plausible in law.

20

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2015 to 2026.

Also referred to as

CIT v. International Travel House Ltd. · section 263 · revisionary proceedings · inadequate enquiry · lack of enquiry · Assessing Officer jurisdiction · erroneous assessment · prejudicial to revenue · plausible view

Sections most often in play

Section 143(3)Section 263Section 40A(2)

Issues it is cited on

section 45(5)(b)section 23(2)section 145a(b)section 45(5)section 57(iv)section 56(2)(viii)inadequate enquirysection 10(37)enhanced compensationrevision u/s 263section 145alack of enquiry

Judgments citing CIT v. International Travel House Ltd.

AMAZON SMART COMMERCE SOLUTIONS PRIVATE LIMITED,DELHI vs. PRINCIPAL COMMISSIONER OF INCOME TAX, DELHI-1, DELHI

ITA 3533/DEL/2025[2021-22]Status: DisposedITAT Delhi18 Mar 2026AY 2021-22

Bench: Shri S. Rifaur Rahman & Shri Vimal Kumar

Section 143(1)Section 143(3)Section 263Section 40A(2)

…rd to form an opinion on the matter, even then, it was held that there was no error in the assessment order and, accordingly, the jurisdiction assumed under section 263 was quashed: -CIT v. DLF Ltd.: 350 ITR 555 (Del.) -CIT v. International Travel House Ltd.: 344 ITR 554 (Del.) -Gulmohar Finance Ltd.: 170 Taxman 483 (Del.) -CIT v. Leisurewear Exports: 341 ITR 166 (Del.) -CIT v. Hero Auto Ltd.: 343 ITR 342 (Del.) -CIT v. Escorts Ltd.: 338 ITR 435 (Del.) 151 For the aforesaid reason, too, it is respectfully submitted that the revisionary proceedings initiated under section 263 of the Act is wholly without jurisdict…

VENETIAN LDF PROJECTS LLP,GURGAON vs. ACIT CIRCLE-4(1), GURGAON

In the result, grounds raised by the assessee are dismissed

ITA 3533/DEL/2019[2014-15]Status: DisposedITAT Delhi01 May 2025AY 2014-15

Bench: Shri S. Rifaur Rahman & Shri Vimal Kumar

Section 143(1)Section 143(3)Section 263Section 40A(2)

…to form an opinion on the matter, even then, it was held that there was no error in the assessment order and, accordingly, the jurisdiction assumed under section 263 was quashed: - CIT v. DLF Ltd.: 350 ITR 555 (Del.) - CIT v. International Travel House Ltd.: 344 ITR 554 (Del.) - Gulmohar Finance Ltd.: 170 Taxman 483 (Del.) 41 - CIT v. Leisurewear Exports: 341 ITR 166 (Del.) - CIT v. Hero Auto Ltd.: 343 ITR 342 (Del.) - CIT v. Escorts Ltd.: 338 ITR 435 (Del.) 151 For the aforesaid reason, too, it is respectfully submitted that the revisionary proceedings initiated under section 263 of the Act is wholly without j…

CRICKET CLUB OF INDIA P.LTD,MUMBAI vs. CIT 1, MUMBAI

Accordingly, concise Ground No. 1 raised by the Appellant in appeal for the Assessment Year 2012-13 is allowed while all the other grounds raised by the Appellant are dismissed as being infructuous

ITA 3652/MUM/2016[2011-12]Status: DisposedITAT Mumbai30 Mar 2023AY 2011-12
For Appellant: Shri R. MurlidharFor Respondent: Shri Sandeep Raj
Section 142(1)Section 143(2)Section 143(3)Section 14ASection 263

…hold that assessment erroneous and prejudicial to the interest of revenue, constitutes a roving or fishing inquiry. Reliance in this regard is placed on the decision of Hon’ble Delhi High Court in the case of CIT vs. International Travel House Ltd reported in 344 ITR 554 (Del), it has been held that the PCIT is not permitted to exercise his revisional powers to conduct a roving or a fishing inquiry with a view to detecting alleged potential sources of income.” (Emphasis Supplied) In the case before us the PCIT has, in paragraph 16 of the order 25. impugned, directed the Assessing Officer to make enquiries on is…

SUBHASH CHAND DHINGRA ,GURGAON vs. ACIT CENTRAL CIRCLE-3(1), GURGAON

The appeals are dismissed

ITA 1063/DEL/2022[2017-18]Status: DisposedITAT Delhi07 Feb 2023AY 2017-18

Bench: Shri Shamim Yahya & Shri Anubhav Sharmasubhash Chand Dhingra, Vs. Acit, House No. 1/43, Shivaji Nagar, Central Circle-3(1), Gurgaon Gurgaon (Appellant) (Respondent) Pan: Aarpd8652J Satish Kumar Dhingra, Vs. Acit, House No. 1/43, Shivaji Nagar, Circle-4(1), Gurgaon Gurgaon (Appellant) (Respondent) Pan: Aanpd1971A Ashok Kumar Dhingra, Vs. Acit, House No. 1/43, Shivaji Nagar, Circle-1(1), Gurgaon Gurgaon (Appellant) (Respondent) Pan: Abupd6730B Giriraj Dhingra, Vs. Acit, House No. 1/43, Shivaji Nagar, Circle-1(1), Gurgaon Gurgaon (Appellant) (Respondent) Pan: Achpd9434E

For Appellant: Smt. Kavita Jha, AdvFor Respondent: Sh. P. Praveen Sidharth, CIT DR
Section 10(37)Section 139(4)Section 139(5)Section 143Section 143(3)Section 145ASection 263Section 56(2)(viii)Section 57

…263. Reliance was also placed in this regard on the following judgments:-  CIT vs. Sunbeam Auto Ltd.: 332 ITR 167 (Del.)  CIT vs. Anil Kumar Sharma: 335 ITR 83 (Del.)  CIT vs. Ganpat Ram Bishnoi: 152 Taxman 242 (Raj.)  CIT vs. International Travel House: 344 ITR 554 (Del.)  CIT vs. Vikas Polymers: 341 ITR 537 (Del.)  Fab India Overseas vs. CIT: 244 CTR 380 (Del.)  CIT vs. Vodafone Essar : 212 Taxman 184 (Del.)  CIT vs. Arvind Jewellers 259 ITR 502 (Guj.)  CIT vs. Ratlam Coal Ash Co. 171 ITR 141 (MP)  CIT vs. Mehrotra Brothers 270 ITR 157 (MP)  CIT vs. Associated Food Products (P) Ltd. 280 ITR 377 (MP)…

ASHOK KUMAR DHINGRA ,GURGAON vs. ACIT CIRCLE-1(1), GURGAON

The appeals are dismissed

ITA 1061/DEL/2022[2017-18]Status: DisposedITAT Delhi07 Feb 2023AY 2017-18

Bench: Shri Shamim Yahya & Shri Anubhav Sharmasubhash Chand Dhingra, Vs. Acit, House No. 1/43, Shivaji Nagar, Central Circle-3(1), Gurgaon Gurgaon (Appellant) (Respondent) Pan: Aarpd8652J Satish Kumar Dhingra, Vs. Acit, House No. 1/43, Shivaji Nagar, Circle-4(1), Gurgaon Gurgaon (Appellant) (Respondent) Pan: Aanpd1971A Ashok Kumar Dhingra, Vs. Acit, House No. 1/43, Shivaji Nagar, Circle-1(1), Gurgaon Gurgaon (Appellant) (Respondent) Pan: Abupd6730B Giriraj Dhingra, Vs. Acit, House No. 1/43, Shivaji Nagar, Circle-1(1), Gurgaon Gurgaon (Appellant) (Respondent) Pan: Achpd9434E

For Appellant: Smt. Kavita Jha, AdvFor Respondent: Sh. P. Praveen Sidharth, CIT DR
Section 10(37)Section 139(4)Section 139(5)Section 143Section 143(3)Section 145ASection 263Section 56(2)(viii)Section 57

…263. Reliance was also placed in this regard on the following judgments:-  CIT vs. Sunbeam Auto Ltd.: 332 ITR 167 (Del.)  CIT vs. Anil Kumar Sharma: 335 ITR 83 (Del.)  CIT vs. Ganpat Ram Bishnoi: 152 Taxman 242 (Raj.)  CIT vs. International Travel House: 344 ITR 554 (Del.)  CIT vs. Vikas Polymers: 341 ITR 537 (Del.)  Fab India Overseas vs. CIT: 244 CTR 380 (Del.)  CIT vs. Vodafone Essar : 212 Taxman 184 (Del.)  CIT vs. Arvind Jewellers 259 ITR 502 (Guj.)  CIT vs. Ratlam Coal Ash Co. 171 ITR 141 (MP)  CIT vs. Mehrotra Brothers 270 ITR 157 (MP)  CIT vs. Associated Food Products (P) Ltd. 280 ITR 377 (MP)…

SATISH KUMAR DHINGRA ,HARYANA vs. ACIT CIRCLE-4(1), GURGAON

The appeals are dismissed

ITA 1060/DEL/2022[2017-18]Status: DisposedITAT Delhi07 Feb 2023AY 2017-18

Bench: Shri Shamim Yahya & Shri Anubhav Sharmasubhash Chand Dhingra, Vs. Acit, House No. 1/43, Shivaji Nagar, Central Circle-3(1), Gurgaon Gurgaon (Appellant) (Respondent) Pan: Aarpd8652J Satish Kumar Dhingra, Vs. Acit, House No. 1/43, Shivaji Nagar, Circle-4(1), Gurgaon Gurgaon (Appellant) (Respondent) Pan: Aanpd1971A Ashok Kumar Dhingra, Vs. Acit, House No. 1/43, Shivaji Nagar, Circle-1(1), Gurgaon Gurgaon (Appellant) (Respondent) Pan: Abupd6730B Giriraj Dhingra, Vs. Acit, House No. 1/43, Shivaji Nagar, Circle-1(1), Gurgaon Gurgaon (Appellant) (Respondent) Pan: Achpd9434E

For Appellant: Smt. Kavita Jha, AdvFor Respondent: Sh. P. Praveen Sidharth, CIT DR
Section 10(37)Section 139(4)Section 139(5)Section 143Section 143(3)Section 145ASection 263Section 56(2)(viii)Section 57

…263. Reliance was also placed in this regard on the following judgments:-  CIT vs. Sunbeam Auto Ltd.: 332 ITR 167 (Del.)  CIT vs. Anil Kumar Sharma: 335 ITR 83 (Del.)  CIT vs. Ganpat Ram Bishnoi: 152 Taxman 242 (Raj.)  CIT vs. International Travel House: 344 ITR 554 (Del.)  CIT vs. Vikas Polymers: 341 ITR 537 (Del.)  Fab India Overseas vs. CIT: 244 CTR 380 (Del.)  CIT vs. Vodafone Essar : 212 Taxman 184 (Del.)  CIT vs. Arvind Jewellers 259 ITR 502 (Guj.)  CIT vs. Ratlam Coal Ash Co. 171 ITR 141 (MP)  CIT vs. Mehrotra Brothers 270 ITR 157 (MP)  CIT vs. Associated Food Products (P) Ltd. 280 ITR 377 (MP)…

THE CRICKET CLUB OF INDIA LIMITED,MUMBAI vs. PRINCIPAL COMMISSIONER OF INCOME TAX - 1, MUMBAI

In the result, appeal of the

ITA 2799/MUM/2018[2010-11]Status: DisposedITAT Mumbai03 Aug 2022AY 2010-11

Bench: Shri B.R. Baskaran & Shri Anikesh Banerjee

For Appellant: Shivani ChaurasiaFor Respondent: Shri H.N. Singh, CIT-DR
Section 143(3)Section 14ASection 250Section 263

…hold that assessment erroneous and prejudicial to the interest of revenue, constitutes a roving or fishing inquiry. Reliance in this regard in placed on the decision of Hon’ble Delhi High Court in the case of CIT vs. International Travel House Ltd reported in 344 ITR 554 (Del), it has been held that the PCIT is not permitted to exercise his revisional powers to conduct a roving or a fishing inquiry with a view to detecting alleged potential sources of income. 12. In view of the above elaborate observations, we hold that the Ld. PCIT had grossly erred in invoking revisionary jurisdiction u/s 263 of the Act for mo…

CRICKET CLUB OF INDIA P.LTD,MUMBAI vs. CIT 1, MUMBAI

In the result, the appeal of the assessee is allowed

ITA 3282/MUM/2015[2010-11]Status: DisposedITAT Mumbai15 Jul 2022AY 2010-11

Bench: Us:-

Section 143(3)Section 263Section 263(1)

…hold that assessment erroneous and prejudicial to the interest of revenue, constitutes a roving or fishing inquiry. Reliance in this regard is placed on the decision of Hon’ble Delhi High Court in the case of CIT vs. International Travel House Ltd reported in 344 ITR 554 (Del), it has been held that the PCIT is not permitted to exercise his revisional powers to conduct a roving or a fishing inquiry with a view to detecting alleged potential sources of income. 12. In view of the above elaborate observations, we hold that the ld. PCIT had grossly erred in invoking revisionary jurisdiction u/s 263 of the Act for mo…

GURBAKSHISH SINGH BATRA,NEW DELHI vs. PR. CIT - 12, NEW DELHI

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

ITA 396/DEL/2021[2016-17]Status: DisposedITAT Delhi31 Mar 2022AY 2016-17

Bench: Shri R.K. Panda & Shri N.K. Choudhryassessment Year: 2016-17 Gurbakshish Singh Batra, Vs Pr.Cit-12, E-1511, Wazir Nagr, New Delhi. Kotla Mubarakpur, New Delhi. Pan: Adspb2480J (Appellant) (Respondent) Assessee By : Shri R.S. Singhvi, Ca Revenue By : Shri Shashi Bhushan Sukla, Cit, Dr Date Of Hearing : 15.02.2022 Date Of Pronouncement : 31.03.2022 Order Per R.K. Panda, Am: This Appeal Filed By The Assessee Is Directed Against The Order Dated 22Nd March, 2021 Of The Pcit, Delhi-12, Passed U/S 263 Of The It Act For The Assessment Year 2016-17. 2. Facts Of The Case, In Brief, Are That The Assessee Is An Individual & Filed His Return Of Income On 6Th October, 2016 Declaring The Total Income At Rs.44,86,160/-. The Return Was Processed U/S 143(1) Of The It Act. Subsequently, The Case Of The Assessee Was Selected For ‘Limited Scrutiny’ Based On The Following Reasons:-

For Appellant: Shri R.S. Singhvi, CAFor Respondent: Shri Shashi Bhushan Sukla, CIT, DR
Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 244ASection 263Section 50C

…sioner of Income-tax vs. Honda Siel Power Products Ltd. [2010] 194 Taxman 175 (Delhi HC); v. CIT vs. DLF Ltd. [2013] 31 taxmann.com 158 (Delhi HC); vi. CIT vs. Sunbeam Auto Ltd. [2011] 332 ITR167 (Delhi HC); vii. CIT vs. International Travel House Ltd. [2012] 344 ITR 554 (Delhi HC); viii. M/s. Virtusa Consulting Services Pvt. Ltd vs. DCIT (March 30 , 2021) (T.C.A. No. 997 of 2018) (Delhi HC); ix. CIT vs. Smt. Padmavathi [2020] 120 taxmann.com 187 (Madras HC) [06- 10- 2020] x. M/s SUTURES INDIA PVT. LTD vs. PCIT (ITA No. 115 OF 2010) (Dt. 02/12/2020) (Karnataka HC); 8 xi. CIT vs. VodafoneEssar South Ltd. (ITA No.1…

CHARHIL KUMAR SAHOO,BHUBANESWAR vs. PR.CIT, BHUBANESWAR

In the result, the appeal of the assessee is allowed

ITA 14/CTK/2021[2016-17]Status: DisposedITAT Cuttack30 Mar 2022AY 2016-17
For Appellant: Shri S.K.Sarangi, CA
Section 142(1)Section 143(3)Section 263Section 271A

…were filed before the AO and he has examined and investigated the same in its correct perspective. 11. To support our above view, reliance can be placed on the decision of Hon’ble Delhi High Court in the case of CIT Vs. International Travel House Ltd. (2012) 344 ITR 554 (Delhi HC), wherein the Hon’ble High Court has held as under :- 13. It has to be kept in mind that while exercising power under s. 263 of the Act, the CIT has to be satisfied that the order is 8 prejudicial to the interest of the Revenue and there are materials available on record which require the CIT to satisfy him in a prima facie manner that…

DR. VINOD BHANDARI,INDORE vs. THE DCIT CIR. 2(1), INDORE

In the result appeal of the assessee is allowed

ITA 57/IND/2019[2012-13]Status: DisposedITAT Indore20 Mar 2020AY 2012-13

Bench: Shri Kul Bharat & Shri Manish Boradassessment Year: 2012-13 Shri Vinod Bhandari, Pr. Cit(1), Indore 21- Gf, Bhandari House, Talkies, Scheme No.54, Vs. Vijay Nagar, Indore (Appellant) (Revenue ) Pan No.Abnpb6240M Assessment Year: 2012-13

Section 133ASection 139(4)Section 143(2)Section 143(3)Section 263Section 57

…l. Hari Iron Trading Co. v/s CIT, 263 ITR 437 (P&H) m. CIT v/s HARI Singh & Associates, 267 CTR 442 (Raj.) n. 335 ITR 83, CIT vs. Anil Kumar Sharma (Delhi), o. 341 ITR 537 (Delhi), CIT vs. Vikas Polymers p. 343 ITR 342, CIT vs. Hero Auto Ltd. (Delhi H.C.), q. 344 ITR 554, CIT vs. International Travel House Ltd. (Delhi H.C.), ITA Nos.350 & 66/Ind/2017 & ITANo.57/Ind/2019 Vinod Bhandari r. 343 ITR 329, CIT vs. D.G. Housing Projects Ltd. (Delhi H.C.), s. 111 ITR 326, J.P. Srivastava & Sons Vs. CIT, (Allhd. H.C) t. 320 ITR 674, CIT vs. Ashish Rajpal (Delhi H.C.). At u. 323 ITR 632, CIT vs. Design and Automation Eng…

DR. VINOD BHANDARI,INDORE vs. THE ACIT CIR. 2(1), INDORE

In the result appeal of the assessee is allowed

ITA 66/IND/2017[2012-13]Status: DisposedITAT Indore20 Mar 2020AY 2012-13

Bench: Shri Kul Bharat & Shri Manish Boradassessment Year: 2012-13 Shri Vinod Bhandari, Pr. Cit(1), Indore 21- Gf, Bhandari House, Talkies, Scheme No.54, Vs. Vijay Nagar, Indore (Appellant) (Revenue ) Pan No.Abnpb6240M Assessment Year: 2012-13

Section 133ASection 139(4)Section 143(2)Section 143(3)Section 263Section 57

…l. Hari Iron Trading Co. v/s CIT, 263 ITR 437 (P&H) m. CIT v/s HARI Singh & Associates, 267 CTR 442 (Raj.) n. 335 ITR 83, CIT vs. Anil Kumar Sharma (Delhi), o. 341 ITR 537 (Delhi), CIT vs. Vikas Polymers p. 343 ITR 342, CIT vs. Hero Auto Ltd. (Delhi H.C.), q. 344 ITR 554, CIT vs. International Travel House Ltd. (Delhi H.C.), ITA Nos.350 & 66/Ind/2017 & ITANo.57/Ind/2019 Vinod Bhandari r. 343 ITR 329, CIT vs. D.G. Housing Projects Ltd. (Delhi H.C.), s. 111 ITR 326, J.P. Srivastava & Sons Vs. CIT, (Allhd. H.C) t. 320 ITR 674, CIT vs. Ashish Rajpal (Delhi H.C.). At u. 323 ITR 632, CIT vs. Design and Automation Eng…

M/S. BHANDARI HOSPITAL AND RESEARCH CENTRE,INDORE vs. THE PR. CIT-1, INDORE

ITA 355/IND/2017[2012-13]Status: DisposedITAT Indore20 Mar 2020AY 2012-13

Bench: Shri Kul Bharat & Shri Manish Boradassessment Year: 2012-13 M/S Bhandari Hospital & Pr. Cit-(I) Research Centre, Gf-21 & Indore बनाम/ 22, Opp. Meghdoot Garden, Vs. Vijay Nagar, Indore (Appellant) (Revenue ) P.A. No.Aadfb8151A

Section 131(1)(d)Section 143(3)Section 144ASection 263Section 35A

…to 35 of paper book of decisions) d. (2013) 357 ITR 388( Delhi) DIT v. Jyoti Foundation (placed at page no. 36 to 43 of paper book of decisions) e. (2004) 270 ITR 157 (MP) CIT v. Mahrotra Bros (placed at page no. 43 to 44 of paper book of decisions) f. (2010) 344 ITR 554 (Delhi) CIT v. International Travel House (placed at page no. 45 to 51 of paper book of decisions) g. (2012) 343 ITR 329 (Delhi) ITO v. DG Housing Projects ltd. (placed at page no. 52 to 59 of paper book of decisions) h. M/s Amira Pure Foods Pvt. Ltd. v. PCIT [ITA No.355/Ind/2017] [Bhandari Hospital & Research Centre] (ITA no. 451/del/2017 plac…

SHRI VINOD BHANDARI,INDORE vs. THE PR.CIT-1, INDORE

In the result appeal of the assessee is allowed

ITA 350/IND/2017[2012-13]Status: DisposedITAT Indore20 Mar 2020AY 2012-13

Bench: Shri Kul Bharat & Shri Manish Boradassessment Year: 2012-13 Shri Vinod Bhandari, Pr. Cit(1), Indore 21- Gf, Bhandari House, Talkies, Scheme No.54, Vs. Vijay Nagar, Indore (Appellant) (Revenue ) Pan No.Abnpb6240M Assessment Year: 2012-13

Section 133ASection 139(4)Section 143(2)Section 143(3)Section 263Section 57

…l. Hari Iron Trading Co. v/s CIT, 263 ITR 437 (P&H) m. CIT v/s HARI Singh & Associates, 267 CTR 442 (Raj.) n. 335 ITR 83, CIT vs. Anil Kumar Sharma (Delhi), o. 341 ITR 537 (Delhi), CIT vs. Vikas Polymers p. 343 ITR 342, CIT vs. Hero Auto Ltd. (Delhi H.C.), q. 344 ITR 554, CIT vs. International Travel House Ltd. (Delhi H.C.), ITA Nos.350 & 66/Ind/2017 & ITANo.57/Ind/2019 Vinod Bhandari r. 343 ITR 329, CIT vs. D.G. Housing Projects Ltd. (Delhi H.C.), s. 111 ITR 326, J.P. Srivastava & Sons Vs. CIT, (Allhd. H.C) t. 320 ITR 674, CIT vs. Ashish Rajpal (Delhi H.C.). At u. 323 ITR 632, CIT vs. Design and Automation Eng…

PURNA CHANDRA BISWAL,JAJPUR vs. PRINCIPAL CIT, CUTTACK

In the result, appeal of the assessee is partly allowed

ITA 200/CTK/2018[2013-14]Status: DisposedITAT Cuttack15 Nov 2019AY 2013-14

Bench: Shri C.M. Garg, Jm & Shri L.P. Sahu, Am आयकर अपीऱ सं./Ita No.200/Ctk/2018 (नििाारण वषा / Assessment Year :2013-2014) Sri Purna Chandra Biswal, Vs. Principal Cit, Cuttack Jakhapura, Jajpur-755019 स्थायी लेखा सं./Panno. : Aclpb 1493 P (अऩीलाथी /Appellant) (प्रत्यथी / Respondent) .. ननधाारिती की ओर से /Assessee By : Shri S.K.Sarangi, Ar िाजस्व की ओर से /Revenue By : Shri S.M.Keshkamat, Citdr

For Appellant: Shri S.K.Sarangi, ARFor Respondent: Shri S.M.Keshkamat, CITDR
Section 143(3)Section 144Section 145Section 145(3)Section 263Section 44ASection 68

…putation of income in place of the income assessed by the A.O., unless the order of the A.O. is patently unsustainable in law. Our view is supported by the decision of Hon’ble Delhi High Court in the case of CIT Vs. International Travel House Limited, [2012] 344 ITR 554 (Delhi), wherein the Hon’ble High Court has held that the Pr. CIT does not have unfettered power to initiate proceeding by revision, re- examining the matter and directing fresh enquiry on his own whim for 17 change or having a different view. It was also held by the Hon’ble High Court that the Commissioner has been conferred with a quasi-judi…

DIVYA CREATION,NOIDA vs. PR.CIT, NOIDA

In the result, the appeal of the assessee is allowed

ITA 2715/DEL/2018[2013-14]Status: DisposedITAT Delhi20 Nov 2018AY 2013-14

Bench: Shri Amit Shukla & Shri O.P. Kantassessment Year: 2013-14 M/S. Divya Creation, Vs. Pr. Cit, Plot No. 97, Nsez, Noida Aayakar Bhawan, A2 D- Block, Sector 24, Noida Pan :Aadfd4879K (Appellant) (Respondent)

Section 10ASection 115JSection 143(3)Section 195Section 263Section 40

…f the above proposition, the Ld. counsel relied on the following decisions: 6 1. Decision of Delhi High Court in the case of CIT Vs. Sunbeam Auto Ltd., 332 ITR 167 (Del.); 2. Decision of Delhi High Court in the case of CIT Vs. International Travel House Ltd, 344 ITR 554 (Del.); 3. Decision of Delhi High Court in the case of Director of Income Tax Vs. Jyoti Foundation, 357 ITR 388 (Del.); 4. Decision of Delhi High Court in the case of Pr CIT Vs Delhi Airport Metro Express Pvt. Ltd 2017-TIOL-1814-HC-DEL-IT; 5. Decision of Delhi High Court in the case of ITO Vs DG Housing Projects Ltd. 343 ITR 329 (Del.); 6. Decisi…

TECHNIP UK LTD.,GURGAON vs. DIT, NEW DELHI

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

ITA 4284/DEL/2013[2008-09]Status: DisposedITAT Delhi24 Apr 2017AY 2008-09

Bench: Shri R.K. Panda & Smt. Beena A. Pillai[Assessment Year: 2008-09] Technip Uk Limited Vs. The D.I.T. C/O Bmr & Associates Llp International - Ii 22Nd Floor, Building No. 5 New Delhi Tower ‘A’, Dlf Cyber City, Dlf Phase Iii, Gurgaon Haryana Pan : Aacct 8268 N (Appellant) (Respondent)

For Appellant: Shri Ajay Vohra, AdvFor Respondent: Shri Anuj Arora, Sr- DR
Section 263Section 4Section 44BSection 44D

…ith the provisions of the Act and decided judicial precedents cannot be said to be erroneous much less prejudicial to the interest of Revenue in view of the following decisions: CIT vs. Sunbeam Auto Ltd: 332 ITR 167 (Del) • CIT v. International Travel House: 344 ITR 554 (Del) • CIT vs. Vikas Polymers: 341 ITR 537 (Del) Gulmohar Finances Limited: 170 Taxman 483 (Del.) • 26 Fab India Overseas vs. CIT: 244 CTR 380 (Del.) • CIT vs. Vodafone Essar: 212 Taxman 184 (Del.) • CIT v. Ratlam Coal Ash Co: 171 ITR 141 (MP) • CIT vs. Ganpat Ram Bishonoi: 152 Taxman 242 (Raj.) • CIT vs. Mehrotra Brothers : 270 ITR 157 (MP) •…

SMALL WONDER INDUSTRIES,MUMBAI vs. CIT 24, MUMBAI

The appeal of the assessee is allowed

ITA 2464/MUM/2013[2009-10]Status: DisposedITAT Mumbai24 Feb 2017AY 2009-10

Bench: Shri Joginder Singh & Shri Ramit Kocharassessment Year: 2009-10 Small Wonder Industries, Cit-24, 78, Virwani Indl. Estate, Mumbai बनाम/ Western Express Highway, Vs. Goregaon (East), Mumbai-400063 ("नधा"रती /Assessee) (राज"व /Revenue) P.A. No. Aalfs6318Q "नधा"रती क" ओर से / Assessee By Shri Prakash Jotwani Shri Debasis Chandra Cit-Dr राज"व क" ओर से / Revenue By सुनवाई क" तार"ख / Date Of Hearing : 23/02/2017 24/02/2017 आदेश क" तार"ख /Date Of Order:

Section 142Section 143(2)Section 143(3)Section 263Section 263(1)Section 36(1)(iii)Section 80I

…e Ltd. vs. CIT(2014) (100 DTR 1)(Mum.)(Trb.) and viii. CIT vs. Anil Kumar Sharma 335 ITR 83(Del.) ix. CIT vs Arvind Jewellers 259 ITR 502 (Guj.) x. CIT vs Sunbeam Auto 189 taxman 436 (Del.) 2.3. The Hon’ble Delhi High Court in International Travel House Ltd. (344 ITR 554) held that the ld. Commissioner has no unfettered power to initiate proceedings by revision for 6 Small Wonder Industries. reexamining and directing fresh enquiry on his own whim for change or having a different view. 2.4. If the observation made in the assessment order, notices issued to the assessee along with questionnaire, reply filed by the…

PRATHAMA BANK,MORADABAD vs. CIT, MORADABAD

In the result, the appeal of the assessee is allowed

ITA 2316/DEL/2013[2009-10]Status: DisposedITAT Delhi25 Nov 2016AY 2009-10

Bench: Sh. N. K. Saini, Am & Smt. Beena Pillai, Jm Ita No. 2316/Del/2013 : Asstt. Year : 2009-10 Prathma Bank, Vs Commissioner Of Income Tax, Ram Ganga Vihar, Phase-Ii, Moradabad-244001 Moradabad-244001 (Appellant) (Respondent) Pan No. Aaajp0988Q Assessee By : Sh. Piyush Kaushik, Adv. Revenue By : Smt. Paramita Tripathy, Cit Dr Date Of Hearing : 28.09.2016 Date Of Pronouncement : 25.11.2016 Order Per N. K. Saini, Am: This Is An Appeal By The Assessee Against The Order Dated 19.02.2013 Of Ld. Cit, Moradabad.

For Appellant: Sh. Piyush Kaushik, AdvFor Respondent: Smt. Paramita Tripathy, CIT DR
Section 143(1)Section 143(3)Section 263Section 36(1)(viia)

…ing case laws: " CIT Vs Sunbeam Auto Ltd. (2010) 332 ITR 167 (Del) " CIT Vs New Delhi Television Ltd. (2013) TIOL 776 HC Del " CIT Vs Gabriel India Ltd. 203 ITR 108 (Bom) " CIT Vs Ganpat Ram Bishnoi 296 ITR 292 (Raj.) " CIT Vs International Travel House Ltd. 344 ITR 554 (Del) " CIT Vs Ashish Rajpal 320 ITR 674 (Del) " A2Z Maintenance & Engineering Services Ltd. Vs CIT (2015) TIOL-1894-ITAT-DEL " Sardhana Papers Pvt. Ltd. Vs CIT (2015) TIOL-2016 (ITAT Del) " ITO Vs DG Housing Projects Ltd. 343 ITR 329 (Del) " Director of Income Tax Vs Jyoti Foundation 357 ITR 388 (Del) 13 Prathama Bank 10. It was further submitt…

DCIT, NEW DELHI vs. M/S. FRITIDSRESOR TOURS & TRAVELS INDIA PVT. LTD., NEW DELHI

In the result, the appeal is allowed for statistical purposes

ITA 1480/DEL/2011[2006-07]Status: DisposedITAT Delhi13 Nov 2015AY 2006-07

Bench: Shri R.S. Syal, Am & Ms Suchitra Kamble, Jm Assessment Year : 2006-07

For Appellant: Shri Ajay Vohra, Sr. Advocate &For Respondent: Shri Anand Kumar Kedia, CIT, DR
Section 92C

…ce fee of Rs.71.54 lac to its Profit & Loss Account and then debiting indirect expenses to the tune of Rs.56.84 lac is an accepted accounting practice which has been approved by the Hon’ble Delhi High Court in CIT vs. International Travel House Ltd. (2012) 344 ITR 554 (Del). This was countered by the ld. DR by submitting that maintenance of accounts on `net basis’ is one of the permissible methods and the accounts can be maintained on `gross basis’ as well. We find that in the case before the Hon’ble Delhi High Court, the assessee credited income after netting discount from gross commission income. The CIT,…

CIT v. International Travel House Ltd. (344 ITR 554) — Cited in 20 Judgments | BharatTax