CIT v. Narendra Doshi

257 ITR 59Supreme Court of India2002#2522 most cited
46

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2006 to 2025.

Also referred to as

CIT v. Narendra Doshi · 257 ITR 59 SC · Section 143 · Section 143(2) · Section 143(3) · Section 144 · put to use · transfer · Section 50 · assessment procedure

Issues it is cited on

put to usesection 50section 11section 143(2)section 144transfersection 143prescribedpersoncompanysection 143(3)india

Judgments citing CIT v. Narendra Doshi

M/S Hope Textiles Ltd., Indore vs. The ACIT 5(1), Indore

In the result, all the appeals filed by the assessee are dismissed

ITA 698/IND/2016[1975-76]Status: DisposedITAT Indore19 Nov 2019AY 1975-76

Bench: Shri Kul Bharat & Shri Manish Borad

Section 119(2)(c)Section 154Section 244Section 40A(7)

…statute which may be claimed by an assessee from the Revenue and no other interest on such statutory interest.” 9. It is the contention of the assessee that the Hon'ble Apex Court did not consider its judgement rendered in the case of CIT Vs. Narendra Doshi 259 ITR 606, wherein the Hon'ble Apex Court held as under: M/s. Hope Textiles Ltd., Indore “The question that the High Court was called upon to answer read thus: “Whether, on the facts and in the circumstances of the case, the Income-tax Appellate Tribunal was justified in law in upholding the order of the Deputy Commissioner of Income-tax (Appeals), Indore,…

M/S Hope Textiles Ltd., Indore vs. The ACIT 5(1), Indore

In the result, all the appeals filed by the assessee are dismissed

ITA 697/IND/2016[1974-75]Status: DisposedITAT Indore19 Nov 2019AY 1974-75

Bench: Shri Kul Bharat & Shri Manish Borad

Section 119(2)(c)Section 154Section 244Section 40A(7)

…statute which may be claimed by an assessee from the Revenue and no other interest on such statutory interest.” 9. It is the contention of the assessee that the Hon'ble Apex Court did not consider its judgement rendered in the case of CIT Vs. Narendra Doshi 259 ITR 606, wherein the Hon'ble Apex Court held as under: M/s. Hope Textiles Ltd., Indore “The question that the High Court was called upon to answer read thus: “Whether, on the facts and in the circumstances of the case, the Income-tax Appellate Tribunal was justified in law in upholding the order of the Deputy Commissioner of Income-tax (Appeals), Indore,…

M/S Hope Textiles Ltd., Indore vs. The ACIT 5(1), Indore

In the result, all the appeals filed by the assessee are dismissed

ITA 696/IND/2016[1973-74]Status: DisposedITAT Indore19 Nov 2019AY 1973-74

Bench: Shri Kul Bharat & Shri Manish Borad

Section 119(2)(c)Section 154Section 244Section 40A(7)

…statute which may be claimed by an assessee from the Revenue and no other interest on such statutory interest.” 9. It is the contention of the assessee that the Hon'ble Apex Court did not consider its judgement rendered in the case of CIT Vs. Narendra Doshi 259 ITR 606, wherein the Hon'ble Apex Court held as under: M/s. Hope Textiles Ltd., Indore “The question that the High Court was called upon to answer read thus: “Whether, on the facts and in the circumstances of the case, the Income-tax Appellate Tribunal was justified in law in upholding the order of the Deputy Commissioner of Income-tax (Appeals), Indore,…

Jagmal Joshi, Gautam Budh Nagar vs. ITO, Ward- 1(5), Noida

In the result appeal of the assessee is allowed for statistical purposes

ITA 2934/DEL/2018[2008-09]Status: DisposedITAT Delhi28 Dec 2018AY 2008-09

Bench: Shri N.S.Saini

Section 143(3)Section 269U

…hat it was not open to the Revenue to accept the earlier judgment in the case of one assessee and challenge its correctness without just cause in the case of other assessees.” 8. Further the Hon’ble Supreme Court in the case of CIT vs. Shivsagar Estate [2002] 257 ITR 59 (SC) has held as under :- “Following its decision for an earlier year (see [1993] 201 ITR 953) the High Court held for certain subsequent years that the income from property held by 65 co-owners had to be assessed separately in the hands of the individual co-owners and not in the hands of an association of persons. The Department preferred appeal…

Satypal Jaikumar Jain, Mumbai vs. DCIT Cen Cir 39, Mumbai

The appeal of the assessee is allowed and the

ITA 3965/MUM/2014[2010-11]Status: DisposedITAT Mumbai20 Jun 2018AY 2010-11

Bench: Shri Joginder Singh & Shri Manoj Kumar Aggarwalassessment Year: 2010-11 Acit, Satyapal Jaikumar Jain, Cc-39, R. No.32(1), 82, Maker Chambers-Iii, बनाम/ Ground Floor, Nariman Point, Vs. Aayakar Bhavan, Mumbai-400021 Mumbai-400020 (राज"व /Revenue) ("नधा"रती /Assessee) Pan. No. Aabpj1888Q Assessment Year: 2010-11 Satyapal Jaikumar Jain, Acit, 82, Maker Chambers-Iii, Cc-39, R. No.32(1), बनाम/ Nariman Point, Ground Floor, Vs. Mumbai-400021 Aayakar Bhavan, Mumbai-400020 ("नधा"रती /Assessee) (राज"व /Revenue) Pan. No. Aabpj1888Q

Section 131

…AT)(Chandigarh ITAT) vii. Union of India vs Kumudini N. Dalal 249 ITR 219 (SC) viii. Union of India vs Satish Pannalal Shah 249 ITR 221 ix. B.F.Varghese vs State of Kerala 72 ITR 726 (Ker.) x. CIT vs Narendra Doshi 254 ITR 606 (SC) xi. CIT vs Shivsagar Estate 257 ITR 59 (SC) xii. Pradip Ramanlal Seth vs UOI 204 ITR 866 (Guj.) xiii. Radhaswamy Satsang vs CIT 193 ITR 321 (SC) xiv. Aggarwal warehousing & Leasing Ltd. 257 ITR 235 (MP) ITA Nos.3831 & 3965/Mum/2014 15 Satyapal Jaikumar Jain The sum and substance of the aforesaid judicial pronouncements is that on the basis of principle of judicial discipline, consi…

ACIT CC 39, Mumbai vs. Satypal Jain, Mumbai

The appeal of the assessee is allowed and the

ITA 3831/MUM/2014[2010-11]Status: DisposedITAT Mumbai20 Jun 2018AY 2010-11

Bench: Shri Joginder Singh & Shri Manoj Kumar Aggarwalassessment Year: 2010-11 Acit, Satyapal Jaikumar Jain, Cc-39, R. No.32(1), 82, Maker Chambers-Iii, बनाम/ Ground Floor, Nariman Point, Vs. Aayakar Bhavan, Mumbai-400021 Mumbai-400020 (राज"व /Revenue) ("नधा"रती /Assessee) Pan. No. Aabpj1888Q Assessment Year: 2010-11 Satyapal Jaikumar Jain, Acit, 82, Maker Chambers-Iii, Cc-39, R. No.32(1), बनाम/ Nariman Point, Ground Floor, Vs. Mumbai-400021 Aayakar Bhavan, Mumbai-400020 ("नधा"रती /Assessee) (राज"व /Revenue) Pan. No. Aabpj1888Q

Section 131

…AT)(Chandigarh ITAT) vii. Union of India vs Kumudini N. Dalal 249 ITR 219 (SC) viii. Union of India vs Satish Pannalal Shah 249 ITR 221 ix. B.F.Varghese vs State of Kerala 72 ITR 726 (Ker.) x. CIT vs Narendra Doshi 254 ITR 606 (SC) xi. CIT vs Shivsagar Estate 257 ITR 59 (SC) xii. Pradip Ramanlal Seth vs UOI 204 ITR 866 (Guj.) xiii. Radhaswamy Satsang vs CIT 193 ITR 321 (SC) xiv. Aggarwal warehousing & Leasing Ltd. 257 ITR 235 (MP) ITA Nos.3831 & 3965/Mum/2014 15 Satyapal Jaikumar Jain The sum and substance of the aforesaid judicial pronouncements is that on the basis of principle of judicial discipline, consi…

M/S Cargo Motors Pvt. Ltd., Delhi vs. DCIT, New Delhi

The appeal of the assessee is allowed

ITA 4439/DEL/2015[2012-13]Status: DisposedITAT Delhi08 Nov 2017AY 2012-13

Bench: Shri N.K. Saini & Shri Joginder Singh, Assessment Year: 2012-13 Cargo Motors Pvt. Ltd. Dcit, 1/9-B, Jindal House, Circle-5(2), बनाम/ Asaf Ali Road, C.R. Building, Vs. Delhi-110002 New Delhi-110002 ("नधा%&रती /Assessee) (राज"व /Revenue) Pan. No.Aaacc2744C

Section 14A

…AT)(Chandigarh ITAT) vii. Union of India vs Kumudini N. Dalal 249 ITR 219 (SC) viii. Union of India vs Satish Pannalal Shah 249 ITR 221 ix. B.F.Varghese vs State of Kerala 72 ITR 726 (Ker.) x. CIT vs Narendra Doshi 254 ITR 606 (SC) xi. CIT vs Shivsagar Estate 257 ITR 59 (SC) xii. Pradip Ramanlal Seth vs UOI 204 ITR 866 (Guj.) xiii. Radhaswamy Satsang vs CIT 193 ITR 321 (SC) xiv. Aggarwal warehousing & Leasing Ltd. 257 ITR 235 (MP) The sum and substance of the aforesaid judicial pronouncements is that on the basis of principle of judicial discipline, consistency has to be followed and once in a particular year,…

Asst CIT 8(1)(1), Mumbai vs. Royal Western India Truf Club Ltd, Mumbai

In the result, the appeals are dismissed

ITA 5570/MUM/2015[2011-12]Status: DisposedITAT Mumbai22 Sept 2017AY 2011-12

Bench: Shri D T Garasia & Shri N K Pradhan

For Appellant: Shri Purushottam KumarFor Respondent: Shri Salil Kapoor, Ms. Saumya Singh &
Section 143(3)Section 263

…AT) (Chandigarh ITAT) vii. Union of India vs Kumudini N. Dalai 249 ITR 219 (SC) viii Union of India vs Satish Pannalal Shah 249 ITR 221 ix. B.F.Varghese vs State of Kerala 72 ITR 726 (Ker.) x. CIT vs Narendra Doshi 254 ITR 606 (SC) xi. CIT vs Shivsagar Estate 257 ITR 59 (SC) xii. Pradip Ramanlal Seth vs UOI 204 ITR 866 (Guj.) xiii. Radhaswamy Satsang vs CIT 193 ITR 321 (SC) xiv. Aggarwal warehousing & Leasing Ltd. 257 ITR 235 (MP) 2.5. The sum and substance of the aforesaid judicial pronouncements is that on the basis of principle of judicial discipline, consistency has to be followed and once in a particular ye…

Asst CIT 8(1)(1), Mumbai vs. Royal Western India Truf Club Ltd, Mumbai

In the result, the appeals are dismissed

ITA 5569/MUM/2015[2010-11]Status: DisposedITAT Mumbai22 Sept 2017AY 2010-11

Bench: Shri D T Garasia & Shri N K Pradhan

For Appellant: Shri Purushottam KumarFor Respondent: Shri Salil Kapoor, Ms. Saumya Singh &
Section 143(3)Section 263

…AT) (Chandigarh ITAT) vii. Union of India vs Kumudini N. Dalai 249 ITR 219 (SC) viii Union of India vs Satish Pannalal Shah 249 ITR 221 ix. B.F.Varghese vs State of Kerala 72 ITR 726 (Ker.) x. CIT vs Narendra Doshi 254 ITR 606 (SC) xi. CIT vs Shivsagar Estate 257 ITR 59 (SC) xii. Pradip Ramanlal Seth vs UOI 204 ITR 866 (Guj.) xiii. Radhaswamy Satsang vs CIT 193 ITR 321 (SC) xiv. Aggarwal warehousing & Leasing Ltd. 257 ITR 235 (MP) 2.5. The sum and substance of the aforesaid judicial pronouncements is that on the basis of principle of judicial discipline, consistency has to be followed and once in a particular ye…

Addl CIT 2(1), Mumbai vs. Gtl Ltd, Mumbai

ITA 5419/MUM/2010[2006-07]Status: DisposedITAT Mumbai31 May 2017AY 2006-07

Bench: Shri Joginder Singh & Shri Manoj Kumar Aggarwal

Section 10BSection 143(1)

…AT)(Chandigarh ITAT) vii. Union of India vs Kumudini N. Dalal 249 ITR 219 (SC) viii. Union of India vs Satish Pannalal Shah 249 ITR 221 ix. B.F.Varghese vs State of Kerala 72 ITR 726 (Ker.) x. CIT vs Narendra Doshi 254 ITR 606 (SC) xi. CIT vs Shivsagar Estate 257 ITR 59 (SC) xii. Pradip Ramanlal Seth vs UOI 204 ITR 866 (Guj.) xiii. Radhaswamy Satsang vs CIT 193 ITR 321 (SC) xiv. Aggarwal warehousing & Leasing Ltd. 257 ITR 235 (MP) The sum and substance of the aforesaid judicial pronouncements is that on the basis of principle of judicial discipline, consistency has to be followed and once in a particular year, if…

Shapoorji Pallanji and Company P.Ltd, Mumbai vs. Addl CIT RG 3(3), Mumbai

The appeal of the assessee is partly allowed

ITA 3053/MUM/2015[2011-12]Status: DisposedITAT Mumbai03 Mar 2017AY 2011-12

Bench: Shri Joginder Singh & Shri Manoj Kumar Aggarwalassessment Year: 2011-12 M/S Shapoorji Pallonji & Co. Dcit, Ltd. Circle-3(3), बनाम/ Shapporji Pallonji Centre, Room No.609, 6Th Floor, Vs. 41/44 Minoo Desai Marg, Aayakar Bhavan, M.K.Road, Colaba Mumbai-400020 Mumbai-400005 ("नधा"रती /Assessee) (राज"व /Revenue) Pan. No. Aaacs6994C

Section 143(3)Section 14A

…AT)(Chandigarh ITAT) vii. Union of India vs Kumudini N. Dalal 249 ITR 219 (SC) viii. Union of India vs Satish Pannalal Shah 249 ITR 221 ix. B.F.Varghese vs State of Kerala 72 ITR 726 (Ker.) x. CIT vs Narendra Doshi 254 ITR 606 (SC) xi. CIT vs Shivsagar Estate 257 ITR 59 (SC) xii. Pradip Ramanlal Seth vs UOI 204 ITR 866 (Guj.) xiii. Radhaswamy Satsang vs CIT 193 ITR 321 (SC) xiv. Aggarwal warehousing & Leasing Ltd. 257 ITR 235 (MP) 3.15. The sum and substance of the aforesaid judicial pronouncements is that on the basis of principle of judicial discipline, consistency has to be followed and once in a particular ye…

A.C.I.T.19(2), Mumbai vs. Alka Kiritkumar Upadhyay, Mumbai

In the result, the appeal filed by the Revenue in ITA N0

ITA 2617/MUM/2012[2008-09]Status: DisposedITAT Mumbai17 Aug 2016AY 2008-09

Bench: Shri Mahavir Singh & Shri Ramit Kocharआयकर अपील सं./I.T.A. No.2617/Mum/2012 ("नधा"रण वष" / Assessment Year : 2008-09) A.C.I.T. – 19(2), Smt. Alka Kiritkumar बनाम/ Room No. 315, 3 Rd Floor, Upadhyay, V. Piramal Chambers, Alka Bldg., 6T H Floor, Lalbaug, Parel, Santacruz (W), Mumbai – 400 012. Mumbai –400 054. "थायी लेखा सं./Pan : Aaapu0228Q (अपीलाथ" /Appellant) .. (""यथ" / Respondent)

For Appellant: Shri Nishit GandhiFor Respondent: Shri A. Ramachandran
Section 143(2)Section 143(3)

…AT)(Chandigarh ITAT) vii. Union of India vs Kumudini N. Dalal 249 ITR 219 (SC) viii. Union of India vs Satish Pannalal Shah 249 ITR 221 ix. B.F.Varghese vs State of Kerala 72 ITR 726 (Ker.) x. CIT vs Narendra Doshi 254 ITR 606 (SC) xi. CIT vs Shivsagar Estate 257 ITR 59 (SC) xii. Pradip Ramanlal Seth vs UOI 204 ITR 866 (Guj.) xiii. Radhaswamy Satsang vs CIT 193 ITR 321 (SC) xiv. Aggarwal warehousing & Leasing Ltd. 257 ITR 235 (MP) The sum and substance of the aforesaid judicial pronouncements is that on the basis of principle of judicial discipline, consistency has to be followed and once in a particular year, i…

Surya Merchants Ltd., New Delhi vs. CIT, Kanpur

In the result, all the five Appeals filed by the Assessee stand

ITA 3136/DEL/2014[2009-10]Status: DisposedITAT Delhi08 Jul 2016AY 2009-10

Bench: Shri H.S. Sidhu & Shri L.P. Sahu

For Appellant: Sh. Surinder Mahajan, CA &For Respondent: Smt. Sunita Kejriwal, CIT(DR)
Section 153ASection 263Section 40A(3)Section 80I

…iance on the following case laws:- a Radha Soami Satsang vs. CIT (1992) 193 ITR 321 (SC) b. Berger Paints India Ltd. vs. CIT (2004) 266 ITR 99 (SC) c. UOI & ORS. vs. Kaumudini Narayan Dalal & Anr. (2001) 249 ITR 219 (SC) d. CIT vs. Shivsagar Estate (2002) 257 ITR 59 (SC) : (2002) 124 TAXMAN 606 (SC) 6.6 The Ld. AR of the assessee stated that the disallowance uls 40A(3) and denial of deduction uls 80-IB being matters considered and decided in appeal, cannot be subjected to revision jurisdiction in terms of clause (c) of the Explanation to ITA NOS. 3132-3136/Del/2014 section 263(1). For disallowance uls 40A(3…

Surya Merchants Ltd., New Delhi vs. CIT, Kanpur

In the result, all the five Appeals filed by the Assessee stand

ITA 3135/DEL/2014[2008-09]Status: DisposedITAT Delhi08 Jul 2016AY 2008-09

Bench: Shri H.S. Sidhu & Shri L.P. Sahu

For Appellant: Sh. Surinder Mahajan, CA &For Respondent: Smt. Sunita Kejriwal, CIT(DR)
Section 153ASection 263Section 40A(3)Section 80I

…iance on the following case laws:- a Radha Soami Satsang vs. CIT (1992) 193 ITR 321 (SC) b. Berger Paints India Ltd. vs. CIT (2004) 266 ITR 99 (SC) c. UOI & ORS. vs. Kaumudini Narayan Dalal & Anr. (2001) 249 ITR 219 (SC) d. CIT vs. Shivsagar Estate (2002) 257 ITR 59 (SC) : (2002) 124 TAXMAN 606 (SC) 6.6 The Ld. AR of the assessee stated that the disallowance uls 40A(3) and denial of deduction uls 80-IB being matters considered and decided in appeal, cannot be subjected to revision jurisdiction in terms of clause (c) of the Explanation to ITA NOS. 3132-3136/Del/2014 section 263(1). For disallowance uls 40A(3…

Surya Merchants Ltd., New Delhi vs. CIT, Kanpur

In the result, all the five Appeals filed by the Assessee stand

ITA 3134/DEL/2014[2007-08]Status: DisposedITAT Delhi08 Jul 2016AY 2007-08

Bench: Shri H.S. Sidhu & Shri L.P. Sahu

For Appellant: Sh. Surinder Mahajan, CA &For Respondent: Smt. Sunita Kejriwal, CIT(DR)
Section 153ASection 263Section 40A(3)Section 80I

…iance on the following case laws:- a Radha Soami Satsang vs. CIT (1992) 193 ITR 321 (SC) b. Berger Paints India Ltd. vs. CIT (2004) 266 ITR 99 (SC) c. UOI & ORS. vs. Kaumudini Narayan Dalal & Anr. (2001) 249 ITR 219 (SC) d. CIT vs. Shivsagar Estate (2002) 257 ITR 59 (SC) : (2002) 124 TAXMAN 606 (SC) 6.6 The Ld. AR of the assessee stated that the disallowance uls 40A(3) and denial of deduction uls 80-IB being matters considered and decided in appeal, cannot be subjected to revision jurisdiction in terms of clause (c) of the Explanation to ITA NOS. 3132-3136/Del/2014 section 263(1). For disallowance uls 40A(3…

Surya Merchants Ltd., New Delhi vs. CIT, Kanpur

In the result, all the five Appeals filed by the Assessee stand

ITA 3133/DEL/2014[2006-07]Status: DisposedITAT Delhi08 Jul 2016AY 2006-07

Bench: Shri H.S. Sidhu & Shri L.P. Sahu

For Appellant: Sh. Surinder Mahajan, CA &For Respondent: Smt. Sunita Kejriwal, CIT(DR)
Section 153ASection 263Section 40A(3)Section 80I

…iance on the following case laws:- a Radha Soami Satsang vs. CIT (1992) 193 ITR 321 (SC) b. Berger Paints India Ltd. vs. CIT (2004) 266 ITR 99 (SC) c. UOI & ORS. vs. Kaumudini Narayan Dalal & Anr. (2001) 249 ITR 219 (SC) d. CIT vs. Shivsagar Estate (2002) 257 ITR 59 (SC) : (2002) 124 TAXMAN 606 (SC) 6.6 The Ld. AR of the assessee stated that the disallowance uls 40A(3) and denial of deduction uls 80-IB being matters considered and decided in appeal, cannot be subjected to revision jurisdiction in terms of clause (c) of the Explanation to ITA NOS. 3132-3136/Del/2014 section 263(1). For disallowance uls 40A(3…

Surya Merchants Ltd., New Delhi vs. CIT, Kanpur

In the result, all the five Appeals filed by the Assessee stand

ITA 3132/DEL/2014[2005-06]Status: DisposedITAT Delhi08 Jul 2016AY 2005-06

Bench: Shri H.S. Sidhu & Shri L.P. Sahu

For Appellant: Sh. Surinder Mahajan, CA &For Respondent: Smt. Sunita Kejriwal, CIT(DR)
Section 153ASection 263Section 40A(3)Section 80I

…iance on the following case laws:- a Radha Soami Satsang vs. CIT (1992) 193 ITR 321 (SC) b. Berger Paints India Ltd. vs. CIT (2004) 266 ITR 99 (SC) c. UOI & ORS. vs. Kaumudini Narayan Dalal & Anr. (2001) 249 ITR 219 (SC) d. CIT vs. Shivsagar Estate (2002) 257 ITR 59 (SC) : (2002) 124 TAXMAN 606 (SC) 6.6 The Ld. AR of the assessee stated that the disallowance uls 40A(3) and denial of deduction uls 80-IB being matters considered and decided in appeal, cannot be subjected to revision jurisdiction in terms of clause (c) of the Explanation to ITA NOS. 3132-3136/Del/2014 section 263(1). For disallowance uls 40A(3…

Darshana B. Doshi, Mumbai vs. A.C.I.T. Circle 13(3), Mumbai

The appeal of the assessee is hereby allowed

ITA 5462/MUM/2012[2008-09]Status: DisposedITAT Mumbai07 Jun 2016AY 2008-09

Bench: Shri Joginder Singh & Shri Ashwani Tanejaassessment Year: 2008-09 Smt. Darshana B. Doshi Acit, Circle-13(3), 31, Broach Street, Devraj 430, Aayakar Bhavan, 4Th बनाम/ Ratanshi Marg, Iron Market, Floor, M.K. Marg, Vs. Masjid Bunder, Mumbai 400 020. Mumbai 400009. Pan. No. Aabpd7806Q (राज"व /Revenue ) ("नधा"रती /Assessee)

Section 10(34)

…AT)(Chandigarh ITAT) vii. Union of India vs Kumudini N. Dalal 249 ITR 219 (SC) viii. Union of India vs Satish Pannalal Shah 249 ITR 221 ix. B.F.Varghese vs State of Kerala 72 ITR 726 (Ker.) x. CIT vs Narendra Doshi 254 ITR 606 (SC) xi. CIT vs Shivsagar Estate 257 ITR 59 (SC) xii. Pradip Ramanlal Seth vs UOI 204 ITR 866 (Guj.) xiii. Radhaswamy Satsang vs CIT 193 ITR 321 (SC) xiv. Aggarwal warehousing & Leasing Ltd. 257 ITR 235 (MP) 5. The sum and substance of the aforesaid judicial pronouncements is that on the basis of principle of judicial discipline, consistency has to be followed and once in a particular year…

ITO 9(2)(2), Mumbai vs. Kalypto Risk Technologies P.Ltd, Navi Mumbai

The appeals of the Revenue are dismissed and that of the assessee is allowed

ITA 1275/MUM/2012[2008-09]Status: DisposedITAT Mumbai18 May 2016AY 2008-09

Bench: Shri Joginder Singh & Shri Ramit Kochar

Section 143(3)Section 32

…AT)(Chandigarh ITAT) vii. Union of India vs Kumudini N. Dalal 249 ITR 219 (SC) viii. Union of India vs Satish Pannalal Shah 249 ITR 221 ix. B.F.Varghese vs State of Kerala 72 ITR 726 (Ker.) x. CIT vs Narendra Doshi 254 ITR 606 (SC) xi. CIT vs Shivsagar Estate 257 ITR 59 (SC) xii. Pradip Ramanlal Seth vs UOI 204 ITR 866 (Guj.) xiii. Radhaswamy Satsang vs CIT 193 ITR 321 (SC) xiv. Aggarwal warehousing & Leasing Ltd. 257 ITR 235 (MP) The sum and substance of the aforesaid judicial pronouncements is that on the basis of principle of judicial discipline, consistency has to be followed and once in a particular year, i…

Alka K. Upadhyaya, Mumbai vs. ACIT Cir 19(2), Mumbai

The appeal of the assessee is allowed

ITA 6227/MUM/2012[2007-08]Status: DisposedITAT Mumbai17 Mar 2016AY 2007-08

Bench: Shri Joginder Singh & Shri Rajendraassessment Year-2007-08 Alka K. Upadhaya, Acit, 6-Alka Building, 15Th Road, Circle-19(2), बनाम/ South Avenue, Aaykar Bhavan, Vs. Santacruz (W), M.K.Road, Mumbai-400054 Mumbai-400020 Pan No.Aaapu0288Q (अपीलाथ" /Appellant) (""यथ"/Respondent)

Section 143(3)

…AT)(Chandigarh ITAT) vii. Union of India vs Kumudini N. Dalal 249 ITR 219 (SC) viii. Union of India vs Satish Pannalal Shah 249 ITR 221 ix. B.F.Varghese vs State of Kerala 72 ITR 726 (Ker.) x. CIT vs Narendra Doshi 254 ITR 606 (SC) xi. CIT vs Shivsagar Estate 257 ITR 59 (SC) xii. Pradip Ramanlal Seth vs UOI 204 ITR 866 (Guj.) xiii. Radhaswamy Satsang vs CIT 193 ITR 321 (SC) xiv. Aggarwal warehousing & Leasing Ltd. 257 ITR 235 (MP) The sum and substance of the aforesaid judicial pronouncements is that on the basis of principle of judicial discipline, consistency has to be followed and once in a particular year, i…