CIT v. Krishna Capbox (P.) Ltd.

372 ITR 310High Court2015#2375 most cited

What is CIT v. Krishna Capbox (P.) Ltd. authority for?

The Commissioner cannot invoke revisionary powers under Section 263 solely on the grounds of 'inadequate enquiry' by the Assessing Officer. The AO's assessment order is presumed to be with application of mind, and a mere lack of detailed discussion does not automatically imply non-application of mind.

49

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2015 to 2025.

Also referred to as

CIT v. Krishna Capbox · section 263 · inadequate enquiry · lack of enquiry · revisionary jurisdiction · application of mind · assessment order

Sections most often in play

Section 115JBSection 135Section 135(5)Section 142(1)Section 144Section 144BSection 147Section 148

Issues it is cited on

national tax tribunalsection 293section 65asection 65b(4)section 153b(1)(b)section 74section 2(28a)section 73section 153(2a)inadequate enquirysection 153b(1)project completion method

Judgments citing CIT v. Krishna Capbox (P.) Ltd.

Sanjay Kumar Daryani, Indore vs. Pr CIT -1, Indore

In the result, the appeal of the assessee is partly

ITA 563/IND/2019[2014-15]Status: DisposedITAT Indore24 Oct 2019AY 2014-15

Bench: Shri Kul Bharat & Shri Manish Boradassessment Year: 2014-15 Shri Sanjay Kumar Daryani Pr. Cit-1 505, Emerald Court C-Block Indore बनाम/ Sanjana Park Vs. Near Agrawal Public School Indore (Appellant) (Revenue ) P.A. No.Aiopd3135D

Section 143(3)Section 263

…[ITA No.563/Ind/2019] [Shri Sanjay Kumar Daryani, Indore] आयकर अपील"य अ"धकरण, इ"दौर "यायपीठ, इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER Assessment Year: 2014-15 Shri Sanjay Kumar Daryani Pr. CIT-1 505, Emerald Court C-Block Indore बनाम/ Sanjana Park Vs. Near Agrawal Public School Indore (Appellant) (Revenue ) P.A. No.AIOPD3135D Appellant by Shri Girish Agrawal & Miss Nisha Lahori, A.Rs Respondent by Smt. Ashima Gupta, D.R. Date of Hearing: 09.10.2019 Date of Pronouncement: 24.10.2019 आदेश / O R D E R PER KUL…

Jagjit Singh, Panipat vs. Pr.CIT, Karnal

In the result, appeal of Assessee allowed

ITA 2777/DEL/2018[2008-09]Status: DisposedITAT Delhi10 Oct 2019AY 2008-09

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishi

For Appellant: Shri Ashwani Kumar, C.AFor Respondent: Shri S.S. Rana, CIT-D.R
Section 147Section 148Section 263Section 269SSection 271DSection 54B

…Singh (supra), therefore, there was no need for the 32 ITA.No.2777/Del./2018 Shri Jagjit Singh, Panipat. assessing officer to have mention the detail facts in the reassessment order. The Hon’ble Allahabad High Court in the case of Krishna Cap Box Pvt., Ltd., 372 ITR 310 and Metro & Metro 404 ITR 304 held that “when assessing officer called for details and assessee responded, A.O. however, did not discuss or mention the details in the order, no proceedings under section 263 would lie.” In the present case since reassessment proceedings have been initiated solely on the reason that assessee has availed exemption u…

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

…gh Court in the case of CIT Vs New Delhi Television Ltd. 2013-TIOL-776-HC- DEL-IT; 7. Decision of Delhi High Court in the case of Pr CIT Vs Modicare Ltd. 2017- TIOL-1946-HC-DEL, 8. Decision of Allahabad High Court in the case of CIT Vs Krishna Caobox (P.) Ltd 372 ITR 310 (All.); 9. Decision of Co-ordinate Bench of Delhi ITAT in the case of Prathma Bank Vs CIT (2016) 52 ITR (Trib.) 454 (ITAT Del.). 3.4 On the second issue of taxability under MAT provisions, the Ld. counsel submitted that under provisions of Alternative Minimum Tax (MAT) i.e. under section 115JC, relevant for partnership firms, the adjusted total…

Sree Alankar, Ganjam vs. Principal CIT-1, Bhubaneswar

In the result, appeal of the assessee is allowed

ITA 108/CTK/2018[2012-13]Status: DisposedITAT Cuttack11 Sept 2018AY 2012-13

Bench: S/Shri N.S Saini & Pavan Kumar Gadaleassessment Year : 2012-2013

For Appellant: Sri S.K.Tulsiyan, ARFor Respondent: Shri Saad Kidwai, CIT DR
Section 143(3)Section 145Section 263

…, it would not be out of the context to rely on the decision of Hon'ble Allahabad High Court (the facts and circumstances of which are not only almost akin to those of the assessee's case rather stronger) in the case of CIT vs. Krishna Capbox (P.) Ltd. (2015) 372 ITR 310 (All). In this case, the facts on record found by the Hon'ble High Court were as under : "The assessee's return for the assessment year 2008-09 was processed under section 143(1) of the Income-tax Act, 1961. Notice under section 143(2) was issued to the assessee. The Assessing Officer made certain queries, to which the assessee replied and afte…

Lhotse Developerrs & Traders P. Ltd, Mumbai vs. Pr CIT 12, Mumbai

In the result the grounds of appeals raised by the assessee are allowed

ITA 2811/MUM/2017[2012-13]Status: DisposedITAT Mumbai31 Jul 2018AY 2012-13

Bench: Shri G.S. Pannu & Shri Pawan Singhm/S Lhotse Developers & Traders Dcit, Ward 12(3)(2) Pvt. Ltd., Raheja Chambers, Room No. 363, Aayakar Linking Road, Santaxruz (West), Vs. Bhavan, M.K. Road, Mumbai-400054. Mumbai-20. Pan: Aabcl0079N Apellant Respondent Appellant By : Shri Nishit Gandhi (Ar) Respondent By : Shri R.P. Meena (Cit-Dr) Date Of Hearing : 02.05.2018 Date Of Pronouncement : 31.07.2018 Order Per Pawan Singh;

For Appellant: Shri Nishit Gandhi (AR)For Respondent: Shri R.P. Meena (CIT-DR)
Section 143(3)Section 253Section 263Section 36(1)(iii)Section 57

…e above case has been dismissed holding that there are no reasons to entertain the SLP reported in (2017) 244 Taxman 194 (SC)] and MOIL Vs CIT (2017) 396 ITR 244 (Bom), CIT Vs Vikas Polymers (2012) 341 ITR 537 (Delhi) and CIT Vs Krishna Capbox P. Ltd. (2015) 372 ITR 310 (Allahabad). 8. On the other hand the ld. DR for the revenue supported the order of ld. PCIT. The ld. DR for the revenue submits that the assessee borrowed the funds for Hyderabad Project. The part of the amount was given by the assessee to third party on the pretext of advance. The advance was not given for the purpose of business. The interest…

S.P.Textworld Private Limited, Mumbai vs. Pr.CIT-8, Mumbai

In the result, the appeal of the assessee is dismissed

ITA 608/MUM/2018[2011-12]Status: DisposedITAT Mumbai20 Jun 2018AY 2011-12

Bench: Shri G S Pannu & Shri Pawan Singhassessment Year : 2011-12 S P Textworld Private Limited, Pr Cit-8, A/3, Aidun Bldg., 1St Floor, Aayakar Bhavan, Vs. 1St Dhobi Taloa Lane, Mumbai Near Metro Cinema, Opp Kayani Bakery, Marine Lines, Mumbai 400 002

For Appellant: S/Shri Reepal Tralshawla & Mahendra SanghviFor Respondent: Ms. Arju Garodia
Section 132Section 143(3)Section 148Section 263

…ch were before Hon’ble Delhi High Court in the case of Jyoti Foundation (supra). 15. The third decision relied upon by the learned representative for the assessee is the judgment of Hon’ble Allahabad High Court in the case of CIT vs. Krishna Capbox (P.) Ltd.(372 ITR 310). The said decision has been relied upon for the proposition that merely because the Assessing Officer has not made a detailed discussion in the assessment order would not render the assessment order erroneous within the meaning of section 263 of the Act if otherwise the assessment has been completed after making the relevant enquiries. In our vi…

Shri Suman Sharma, Durgapur vs. PCIT, Durgapur

In the result, the appeal of the assessee is allowed

ITA 1169/KOL/2016[2011-2012]Status: DisposedITAT Kolkata23 Jun 2017AY 2011-2012
For Appellant: Shri S.K. Tulsian, AdvocateFor Respondent: Shri R.S. Biswas, CIT
Section 133ASection 143(3)Section 263Section 40A(3)Section 41Section 43B

…T vs Vikas Polymers (2012) 341 ITR 537 (Del) as well as the decision of this Tribunal in the case Chroma Business Ltd. vs DCIT – (2004) 82 TTJ 540 (Cal). He also relied on the decision of Allhabad High Court in the case of CIT vs Krishna Capbox (P) Ltd. (2015)372 ITR 310 (All) wherein it was held that once enquiry was made by the AO, a mere non-discussion in the assessment order could not lead to assumption that the Assessing Officer did not apply his mind or that he had not made enquiry justifying interference by the Ld. CIT under section 263. 10 7. The learned DR, on the other hand, strongly relied on the impug…

Shri Prabhat Kumar Singhal, Muzaffarnagar vs. Pr.CIT, Muzaffarnagar

ITA 2382/DEL/2016[2012-13]Status: DisposedITAT Delhi30 Jan 2017AY 2012-13

Bench: Shri G.D. Agrawal & Shri Kuldip Singh

For Appellant: Shri Ankit Gupta, AdvocateFor Respondent: Shri S.K. Jain, Senior DR
Section 143Section 143(3)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘A’ : NEW DELHI) BEFORE SHRI G.D. AGRAWAL, VICE PRESIDENT and SHRI KULDIP SINGH, JUDICIAL MEMBER ITA No.2382/Del./2016 (ASSESSMENT YEAR : 2012-13) Shri Prabhat Kumar Singhal, vs. PR. CIT, 8 / 1, Banjaran, Muzaffarnagar. Muzaffarnagar. (PAN : AIHPS1137P) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Ankit Gupta, Advocate REVENUE BY : Shri S.K. Jain, Senior DR Date of Hearing : 19.01.2017 Date of Order : 30.01.2017 O R D E R PER KULDIP SINGH, JUDICIAL MEMBER : The Appellant, Shri Prabhat Kumar Singhal (hereinafter referred to as ‘the assessee’) by filing the pres…

Kartik Paper Products, Mumbai vs. CIT 17, Mumbai

ITA 2925/MUM/2014[2009-10]Status: DisposedITAT Mumbai21 Oct 2015AY 2009-10
For Respondent: Shri E Sankaran
Section 143(1)Section 143(3)Section 254(1)Section 263

…आयकर आयकर आयकर अपीलीय आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण, अिधकरण " ए” खंडपीठ खंडपीठ खंडपीठ मुंबई खंडपीठ मुंबई मुंबई मुंबई INCOME TAX APPELLATE TRIBUNAL,MUMBAI-“A”,BENCH सव"ी राजे"", लेखा सद"य एवं एवं एवं अिमत शु"ल, "याियक सद"य एवं Before S/Sh. Rajendra,Accountant Member & Amit Shukla,Judicial Member आयकर आयकर अपील अपील संसंसंसं/.ITA No.2925/Mum/2014,िनधा"रण िनधा"रण वष" वष"/Assessment Year-2009-10 आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" Kartik Paper Products, CIT 17, Leve gujar Snehwardhak Mandal, Vs Mumbai Dr. G D Ambedkar Marg, Ketan Apartment, Naigaon Cross Road, Wadala,Mumbai 400 031. PAN:A…