CIT v. Nirav Modi

390 ITR 292High Court2017#275 most cited

What is CIT v. Nirav Modi authority for?

The Principal Commissioner of Income Tax (PCIT) cannot invoke revisionary powers under Section 263 merely on the ground of "inadequate enquiry" by the Assessing Officer (AO) if the AO has conducted an enquiry, examined evidence, and formed a possible view. For Section 263 to apply, the PCIT must demonstrate that the assessment order is both erroneous (contrary to law) and prejudicial to the revenue.

286

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2026.

Also referred to as

Nirav Modi · CIT v Nirav Modi · Section 263 · revisionary power · inadequate enquiry · erroneous and prejudicial · assessment order erroneous · twin conditions · Assessing Officer enquiry · Principal Commissioner

Also reported as

71 Taxmann.com 272241 Taxmann 255138 DTR 81

Sections most often in play

Section 263Section 143(3)Section 142(1)Section 144BSection 147Section 148Section 151Section 80G

Issues it is cited on

inadequate enquirylack of enquirysection 263(1)malabar industrialassessment order erroneousrevision u/s 263erroneous and prejudicialrevision under section 263section 54fsection 263section 26section 54

Judgments citing CIT v. Nirav Modi

Shri Pankaj P. Khara, Navi Mumbai vs. Pr. CIT-7, Mumbai

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

ITA 801/MUM/2021[2016-17]Status: DisposedITAT Mumbai27 Jan 2022AY 2016-17

Bench: Shri Prashant Maharishi & Shri Pavan Kumar Gadaleshri Pankaj P Khara, Vs. Pr. Cit-27 64D,Askini, Op Chs Room No. 401, 4Th Ltd,Plotno.20, Secotr- Floor, Tower No. 6, 11, Behind Kanchan Vashi Railway Station Junga, Koparkhairne, Commercial Complex, Navi Mumbai – 400709 Vashi – 400703 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Akhpk0207E Appellant .. Respondent Appellant By : Ms.Hiral Sejpal.Ca. Dr Respondent By : Mr.Nikhil Chaudhary.Dr Date Of Hearing 06.01.2022 Date Of Pronouncement 31.01.2022 आदेश / O R D E R Per Pavan Kumar Gadale Jm: The Assessee Has Filed The Appeal Against The Order Passed By The Pr.Commissioner Of Income Tax (Pcit)-27, Mumbai Passed U/S 263 Of The Act. The Assessee Has Raised The Following Grounds Of Appeal:

For Appellant: Ms.Hiral Sejpal.CA. DRFor Respondent: Mr.Nikhil Chaudhary.DR
Section 143(2)Section 143(3)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER & SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER Shri Pankaj P Khara, Vs. Pr. CIT-27 64D,Askini, Op CHS Room No. 401, 4th Ltd,PlotNo.20, Secotr- Floor, Tower No. 6, 11, Behind Kanchan Vashi Railway Station Junga, Koparkhairne, Commercial Complex, Navi Mumbai – 400709 Vashi – 400703 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AKHPK0207E Appellant .. Respondent Appellant by : Ms.Hiral Sejpal.CA. DR Respondent by : Mr.Nikhil Chaudhary.DR Date of Hearing 06.01.2022 Date of Pronouncement 31.01.2022 आदेश / O R D E R PER P…

Smt Shilpa Desai, Indore vs. The Pr CIT -1, Indore

In the result, the assessee’s appeal i

ITA 112/IND/2021[2015-16]Status: DisposedITAT Indore19 Jan 2022AY 2015-16

Bench: Shri Mahavir Prasad & Shri Manish Borad(Virtual Hearing) Assessment Year: 2015-16 Smt. Shilpa Desai, Indore Pan – Abzpd 4926 A … Appellant Vs. Pcit-I, Indore … Respondent

Section 143(3)Section 263Section 54Section 54BSection 54ESection 54F

…1 Shilpa Desai ITA 112 of 2021 अपील"य अ"धकरण, इ"दौर "यायपीठ, इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI MAHAVIR PRASAD, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER (Virtual hearing) Assessment Year: 2015-16 Smt. Shilpa Desai, Indore PAN – ABZPD 4926 A … Appellant Vs. PCIT-I, Indore … Respondent Assessee by Shri Pankaj Mogra, CA Revenue by Shri P.K. Mitra, CIT Date of Hearing 23.12.2021 Date of Pronouncement 20.01.2022 O R D E R PER MANISH BORAD, A.M The above captioned appeal filed at the instance of the assessee is directed against the order u/s 263 of the I.T.…

Concern India Foundation, Mumbai vs. Dy CIT (Exem.) - 1(1), Mumbai

In the result, appeal of the assessee is allowed

ITA 1919/MUM/2020[2015-16]Status: DisposedITAT Mumbai19 Jan 2022AY 2015-16
Section 11Section 12ASection 143(3)Section 263

…the legal proceedings. The opinion of the ld. Commissioner referred to Section 263 of the Act has to be understood as legal , judicious opinion and not arbitrary opinion. 3.11. Even the Hon’ble Jurisdictional High Court in the case of Nirav Modi reported in 390 ITR 292 in para 10 thereon had categorically stated that the ld. PCIT should conduct enquiry on his own to find out whether there is any error in the details furnished by the assessee. This decision assumes greater significance in view of the fact that SLP filed by the Revenue against this order had been dismissed by the Hon’ble Apex Court which is repor…

M/S. Perfect Krushi Market Yard Pvt.Ltd, Nashik vs. Pr. Commissioner of Income-Tax -2, Nashik

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

ITA 464/PUN/2019[2015-16]Status: DisposedITAT Pune07 Jan 2022AY 2015-16

Bench: Shri Inturi Rama Rao & Shri Ravish Soodआयकर अपील सं. / Ita No.464/Pun/2019 िनधा"रण वष" / Assessment Year: 2015-16 M/S. Perfect Krushi Market Vs. Pr. Cit-2, Yard Pvt. Ltd., Nashik. Nilgiri Park, Near Yash Lawns, Nashik- 422003. Pan : Aagcp4760P Appellant Respondent Assessee By : Shri Sanket Joshi Shri Naimish Sanjay Dixit Revenue By : Shri Kalika Singh Date Of Hearing : 06.01.2022 Date Of Pronouncement 07.01.2022 : आदेश / Order Per Inturi Rama Rao, Am: This Is An Appeal Filed By The Assessee Directed Against The Order Of Ld. Pr. Commissioner Of Income Tax- 2, Nashik [‘Pr.Cit’ For Short] Passed U/S 263 Of The Income Tax Act, 1961 (‘The Act’) Dated 17.01.2019 For The Assessment Year 2015-16. 2. The Appellant Raised The Following Grounds Of Appeal :- “1. The Learned Pcit Erred In Passing The Revision Order U/S 263 By Holding That The Asst. Order Passed U/S 143(3) In The Case Of The Assessee Company For A.Y.2015 - 16 Was Erroneous & Prejudicial To The Interest Of Revenue & Thereby Directing The A.O. To Verify The Issue Regarding Exemption U/S 10(26Aab) De Novo. 2. The Learned Pcit Erred In Holding That The A.O. Has Not Applied The Proper Provisions Of Law While Verifying The Issue Of Allowing

For Appellant: Shri Sanket JoshiFor Respondent: Shri Kalika Singh
Section 10Section 143(3)Section 263

…10(26AAB) of the Act. In our considered opinion, the order cannot be termed as ‘erroneous’ for want of enquiry on the issue which is sought to be revised by the ld. Pr.CIT. The ratio of decision of Jurisdictional High Court in the case of CIT vs. Nirav Modi, 390 ITR 292 (Bom.); MOIL Ltd. vs. CIT, 396 ITR 244 10 (Bom.); Idea Cellular Ltd. vs. DCIT, 301 ITR 403 (Bom.) is squarely applicable to the facts of present case. 11. Thus, the very premise of the order of ld. Pr.CIT is wrong. There is nothing on record to say that the view taken by the Assessing Officer is unsustainable under the law. The Hon’ble Supreme C…

Vipul Modi, Mumbai vs. Pr. CIT-Circle-8, Mumbai

In the result, the appeal of the assessee is allowed

ITA 926/MUM/2021[2014-15]Status: DisposedITAT Mumbai05 Jan 2022AY 2014-15

Bench: Shri Rajesh Kumar & Shri Amarjit Singhassessment Year: 2014-15

For Appellant: Shri Paresh Shaparia, A.RFor Respondent: Shri T. Kipgein, D.R
Section 10(38)Section 131Section 142(1)Section 143(3)Section 147Section 263Section 4Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “F”, MUMBAI BEFORE SHRI RAJESH KUMAR, ACCOUNTANT MEMBER AND SHRI AMARJIT SINGH, JUDICIAL MEMBER Assessment Year: 2014-15 Shri Vipul Modi, Pr.CIT-Circle-8, 66/1, Hansa Villa, Room No.611, Bhaudaji Cross Road, 6th Floor, Vs. Matunga, Aayakar Bhavan, Mumbai, M.K. Marg, Maharashtra- 400 019 Mumbai - 400020 PAN: AABPM 1417A (Appellant) (Respondent) Present for: Assessee by : Shri Paresh Shaparia, A.R. Revenue by : Shri T. Kipgein, D.R. Date of Hearing : 13.10.2021 Date of Pronouncement : 05.01.2022 O R D E R Per Rajesh Kumar, Accountant Member: The present appeal…

Shree Balaji Engicons Pvt. Ltd, Jharsuguda vs. Principal CIT, Sambalpur

In the result, appeal of the assessee in ITA No

ITA 195/CTK/2019[204-15]Status: DisposedITAT Cuttack15 Dec 2021

Bench: Shri C.M. Garg, Jm & Shri Manish Borad, Am आयकर अपीऱ सं./Ita Nos.193/Ctk/2019 (नििाारण वषा / Assessment Year :2014-2015) M/S Rawats-Balaji(Jv), Vs Pr.Cit, Sambalpur At/Po-Belpahar(Rs), Dist : Jharsuguda Pan No. : Aabar 9061 J Tan No. : Bbnr01647 C & आयकर अपीऱ सं./Ita Nos.194/Ctk/2019 (नििाारण वषा / Assessment Year :2014-2015) M/S Sbepl-Gril(Jv), Vs Pr.Cit, Sambalpur At/Po-Belpahar(Rs), Dist : Jharsuguda Pan No. : Aafas 2639 R Tan No. : Bbns04348 B & आयकर अपीऱ सं./Ita Nos.195/Ctk/2019 (नििाारण वषा / Assessment Year :2014-2015) Shree Balaji Engicons Pvt Ltd Vs Pr.Cit, Sambalpur At/Po-Belpahar(Rs), Dist : Jharsuguda Pan No. : Aagcs 4292 P Tan No. : Bbns00091 A (अऩीलाथी /Appellant) (प्रत्यथी / Respondent) .. ननधाारिती की ओर से /Assessee By : Shri Satyanarayan Agarwal, Ar िाजस्व की ओर से /Revenue By : Shri M.K.Gautam, Citdr सुनवाई की तािीख / Date Of Hearing : 26/10/2021 घोषणा की तािीख/Date Of Pronouncement : 23/12/2021 आदेश / O R D E R Per Bench: These Three Appeals Have Been Filed By Three Different Assessees Against The Order Passed By The Pr.Cit, Sambalpur, U/S.263 Of The Act, All Dated 30.03.2019 For The Assessment Year 2014-2015. 2

For Appellant: Shri Satyanarayan Agarwal, ARFor Respondent: Shri M.K.Gautam, CITDR
Section 143(3)Section 14ASection 263Section 80I

…आयकर अपीऱीय अधिकरण, कटक न्यायपीठ, कटक IN THE INCOME TAX APPELLATE TRIBUNAL CUTTACK BENCH, CUTTACK BEFORE SHRI C.M. GARG, JM & SHRI MANISH BORAD, AM आयकर अपीऱ सं./ITA Nos.193/CTK/2019 (नििाारण वषा / Assessment Year :2014-2015) M/s Rawats-Balaji(JV), Vs Pr.CIT, Sambalpur At/Po-Belpahar(RS), Dist : Jharsuguda PAN No. : AABAR 9061 J TAN No. : BBNR01647 C AND आयकर अपीऱ सं./ITA Nos.194/CTK/2019 (नििाारण वषा / Assessment Year :2014-2015) M/s SBEPL-GRIL(JV), Vs Pr.CIT, Sambalpur At/Po-Belpahar(RS), Dist : Jharsuguda PAN No. : AAFAS 2639 R TAN No. : BBNS04348 B AND आयकर अपीऱ सं./ITA Nos.195/CTK/2019 (नििाारण वषा / Asse…

M/S- Sbep-Gril(Joint Venture), Jharsuguda vs. Principal CIT, Sambalpur

In the result, appeal of the assessee in ITA No

ITA 194/CTK/2019[2014-15]Status: DisposedITAT Cuttack15 Dec 2021AY 2014-15

Bench: Shri C.M. Garg, Jm & Shri Manish Borad, Am आयकर अपीऱ सं./Ita Nos.193/Ctk/2019 (नििाारण वषा / Assessment Year :2014-2015) M/S Rawats-Balaji(Jv), Vs Pr.Cit, Sambalpur At/Po-Belpahar(Rs), Dist : Jharsuguda Pan No. : Aabar 9061 J Tan No. : Bbnr01647 C & आयकर अपीऱ सं./Ita Nos.194/Ctk/2019 (नििाारण वषा / Assessment Year :2014-2015) M/S Sbepl-Gril(Jv), Vs Pr.Cit, Sambalpur At/Po-Belpahar(Rs), Dist : Jharsuguda Pan No. : Aafas 2639 R Tan No. : Bbns04348 B & आयकर अपीऱ सं./Ita Nos.195/Ctk/2019 (नििाारण वषा / Assessment Year :2014-2015) Shree Balaji Engicons Pvt Ltd Vs Pr.Cit, Sambalpur At/Po-Belpahar(Rs), Dist : Jharsuguda Pan No. : Aagcs 4292 P Tan No. : Bbns00091 A (अऩीलाथी /Appellant) (प्रत्यथी / Respondent) .. ननधाारिती की ओर से /Assessee By : Shri Satyanarayan Agarwal, Ar िाजस्व की ओर से /Revenue By : Shri M.K.Gautam, Citdr सुनवाई की तािीख / Date Of Hearing : 26/10/2021 घोषणा की तािीख/Date Of Pronouncement : 23/12/2021 आदेश / O R D E R Per Bench: These Three Appeals Have Been Filed By Three Different Assessees Against The Order Passed By The Pr.Cit, Sambalpur, U/S.263 Of The Act, All Dated 30.03.2019 For The Assessment Year 2014-2015. 2

For Appellant: Shri Satyanarayan Agarwal, ARFor Respondent: Shri M.K.Gautam, CITDR
Section 143(3)Section 14ASection 263Section 80I

…आयकर अपीऱीय अधिकरण, कटक न्यायपीठ, कटक IN THE INCOME TAX APPELLATE TRIBUNAL CUTTACK BENCH, CUTTACK BEFORE SHRI C.M. GARG, JM & SHRI MANISH BORAD, AM आयकर अपीऱ सं./ITA Nos.193/CTK/2019 (नििाारण वषा / Assessment Year :2014-2015) M/s Rawats-Balaji(JV), Vs Pr.CIT, Sambalpur At/Po-Belpahar(RS), Dist : Jharsuguda PAN No. : AABAR 9061 J TAN No. : BBNR01647 C AND आयकर अपीऱ सं./ITA Nos.194/CTK/2019 (नििाारण वषा / Assessment Year :2014-2015) M/s SBEPL-GRIL(JV), Vs Pr.CIT, Sambalpur At/Po-Belpahar(RS), Dist : Jharsuguda PAN No. : AAFAS 2639 R TAN No. : BBNS04348 B AND आयकर अपीऱ सं./ITA Nos.195/CTK/2019 (नििाारण वषा / Asse…

M/S- Rawat Balaji (Joint Venture), Jharsuguda vs. Prilncipal, CIT, Sambalpur

In the result, appeal of the assessee in ITA No

ITA 193/CTK/2019[204-15]Status: DisposedITAT Cuttack15 Dec 2021

Bench: Shri C.M. Garg, Jm & Shri Manish Borad, Am आयकर अपीऱ सं./Ita Nos.193/Ctk/2019 (नििाारण वषा / Assessment Year :2014-2015) M/S Rawats-Balaji(Jv), Vs Pr.Cit, Sambalpur At/Po-Belpahar(Rs), Dist : Jharsuguda Pan No. : Aabar 9061 J Tan No. : Bbnr01647 C & आयकर अपीऱ सं./Ita Nos.194/Ctk/2019 (नििाारण वषा / Assessment Year :2014-2015) M/S Sbepl-Gril(Jv), Vs Pr.Cit, Sambalpur At/Po-Belpahar(Rs), Dist : Jharsuguda Pan No. : Aafas 2639 R Tan No. : Bbns04348 B & आयकर अपीऱ सं./Ita Nos.195/Ctk/2019 (नििाारण वषा / Assessment Year :2014-2015) Shree Balaji Engicons Pvt Ltd Vs Pr.Cit, Sambalpur At/Po-Belpahar(Rs), Dist : Jharsuguda Pan No. : Aagcs 4292 P Tan No. : Bbns00091 A (अऩीलाथी /Appellant) (प्रत्यथी / Respondent) .. ननधाारिती की ओर से /Assessee By : Shri Satyanarayan Agarwal, Ar िाजस्व की ओर से /Revenue By : Shri M.K.Gautam, Citdr सुनवाई की तािीख / Date Of Hearing : 26/10/2021 घोषणा की तािीख/Date Of Pronouncement : 23/12/2021 आदेश / O R D E R Per Bench: These Three Appeals Have Been Filed By Three Different Assessees Against The Order Passed By The Pr.Cit, Sambalpur, U/S.263 Of The Act, All Dated 30.03.2019 For The Assessment Year 2014-2015. 2

For Appellant: Shri Satyanarayan Agarwal, ARFor Respondent: Shri M.K.Gautam, CITDR
Section 143(3)Section 14ASection 263Section 80I

…आयकर अपीऱीय अधिकरण, कटक न्यायपीठ, कटक IN THE INCOME TAX APPELLATE TRIBUNAL CUTTACK BENCH, CUTTACK BEFORE SHRI C.M. GARG, JM & SHRI MANISH BORAD, AM आयकर अपीऱ सं./ITA Nos.193/CTK/2019 (नििाारण वषा / Assessment Year :2014-2015) M/s Rawats-Balaji(JV), Vs Pr.CIT, Sambalpur At/Po-Belpahar(RS), Dist : Jharsuguda PAN No. : AABAR 9061 J TAN No. : BBNR01647 C AND आयकर अपीऱ सं./ITA Nos.194/CTK/2019 (नििाारण वषा / Assessment Year :2014-2015) M/s SBEPL-GRIL(JV), Vs Pr.CIT, Sambalpur At/Po-Belpahar(RS), Dist : Jharsuguda PAN No. : AAFAS 2639 R TAN No. : BBNS04348 B AND आयकर अपीऱ सं./ITA Nos.195/CTK/2019 (नििाारण वषा / Asse…

M/S. Savalia Cotton Ginning & Processing Pvt. Ltd., Rajkot-Gujarat vs. The Commissioner of Income Tax-1, Rajkot-Gujarat

In the result, the appeal of the assessee is allowed

ITA 12/RJT/2021[2016-17]Status: DisposedITAT Rajkot14 Dec 2021AY 2016-17

Bench: Shri Rajpal Yadav & Shri Waseem Ahmedअपील सं./Ita No.12/Rjt/2021 िनधा"रण वष"/Asstt. Year: 2016-2017 Savalia Cotton Ginning & Pressing Pr. Commissioner Of Pvt. Ltd., Vs. Income Tax-1, Plot No.242, Rajkot. Opp. 66 Kva Power Station, Shaper(Veraval) Dist. Rajkot.

For Appellant: Shri R.D. Lalchandani, A.RFor Respondent: Shri Ajay Pratap Singh, C.I.T. D.R
Section 142(1)Section 143(3)Section 263Section 68

…आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH, RAJKOT (CONDUCTED THROUGH E-COURT AT AHMEDABAD) BEFORE SHRI RAJPAL YADAV, VICE PRESIDENT AND SHRI WASEEM AHMED, ACCOUNTANT MEMBER अपील सं./ITA No.12/Rjt/2021 िनधा"रण वष"/Asstt. Year: 2016-2017 Savalia Cotton Ginning & Pressing Pr. Commissioner of Pvt. Ltd., Vs. Income Tax-1, Plot No.242, Rajkot. Opp. 66 KVA Power Station, Shaper(Veraval) Dist. Rajkot. PAN: AAECS9628M (Applicant) (Respondent) Assessee by : Shri R.D. Lalchandani, A.R Revenue by : Shri Ajay Pratap Singh, C.I.T. D.R सुनवाई क" तारीख/Date of Hearing : 24/11/2021…

M/S. Adihemshree Financial, I, Nao vs. Pr. CIT - 19, Mumbai

In the result, appeal of the assessee is allowed

ITA 326/MUM/2021[2015-16]Status: DisposedITAT Mumbai30 Nov 2021AY 2015-16
Section 263

…e assessee. The ld. PCIT merely placed reliance on the investigation report of Kolkata Income Tax department to arrive at his conclusion. Reliance is heavily placed on the decision of the Hon’ble Jurisdictional High Court in the case of Nirav Modi reported in 390 ITR 292 in support of our aforesaid observations. 10 M/s. Adihemshree Financial 3.6. The ld. AR argued before us that the entire revision proceedings u/s.263 of the Act has been initiated based on revenue audit objection dated 21/02/2017 and hence, it is a clear case of borrowed satisfaction on the part of the ld. PCIT and hence, the assumption of juri…

M/S R.K. Jain Infra Projects P Ltd, Delhi vs. Pr Commissioner of Income Tax, Delhi-7, Delhi

The appeal of the assessee is allowed

ITA 823/DEL/2021[2015-16]Status: DisposedITAT Delhi30 Nov 2021AY 2015-16

Bench: Shri Amit Shukla & Dr. B.R.R. Kumar(Through Video Conferencing)

For Appellant: Shri Suresh Gupta, C. AFor Respondent: Shri T. Kipgen [CIT] – D. R
Section 143(3)Section 263Section 40A(2)(b)

…x Act, 1961, reliance was placed on the following judicial pronouncements. 1. CIT vs AmritlalBhogilal& Co.34 ITR 130 (SC) 2. CIT vs Smt. AnnapoornammaChandershekhar 17 Com 120 (Kar H.C.) 3. Gabriel India Limited, 203 ITR 108 (Bombay H.C.) 4. CIT vs Nirav Modi,390 ITR 292 (Bombay H.C.) 5. CIT vs Max India Ltd.295 ITR 282 (SC) 6. Malabar Industrial Co. Ltd. vs CIT 243 ITR 83 (SC) 7.CIT vs Vodafone Essar South Ltd., 212 Taxman 184 (Del) (affirmed by the Hon’ble Supreme Court in CC 9308/2013). 15. On the other hand, the Ld. DR strongly relied upon the order of the ld. PCIT and submitted that here there were 27 part…

Bank of Baroda (Dena Bank), Mumbai vs. The Pr. CIT - 2, Mumbai

In the result, appeal of the assessee is allowed

ITA 1686/MUM/2020[2015-16]Status: DisposedITAT Mumbai25 Nov 2021AY 2015-16
Section 143(3)Section 263Section 36Section 36(1)(vii)Section 36(1)(viia)

…could not be construed as lack of enquiry or lack of requisite enquiry by the ld. AO. We find that this aspect of the issue is no longer res-integra in view of the decision of the Hon’ble Jurisdictional High Court in the case of CIT vs. Nirav Modi reported in 390 ITR 292 wherein it was held as under:- “7. Firstly, the Revenue contends that the exercise of powers under Section 263 of the Act is justified as in this case, as no inquiry in respect of the gifts received during the subject years was done by the Assessing Officer for the Assessment orders for Assessment Years 2007-08 and 2008-09. This according to the…

Sangram Keshari Samantaray, Bhubaneswar vs. Principal Commissioner of Income Tax-2, Bhubaneswar

ITA 12/CTK/2020[2012-13]Status: DisposedITAT Cuttack28 Oct 2021AY 2012-13
For Appellant: Shri D.Parida/C.Parida, ARFor Respondent: Shri M.K.Gautam, CITDR
Section 143(3)Section 147Section 263

…आयकर अपीऱीय अधिकरण, कटक न्यायपीठ, कटक IN THE INCOME TAX APPELLATE TRIBUNAL CUTTACK BENCH, CUTTACK BEFORE SHRI C.M. GARG, JM & SHRI MANISH BORAD, AM आयकर अपीऱ सं./ITA No.12/CTK/2020 (नििाारण वषा / Assessment Year :2012-2013) Sangram Keshari Samantaray, Vs Pr.CIT-2, Bhubaneswar Plot No.38, Chintamaniswar Area, Bhubaneswar-751006 PAN No. : BBOPS 7915 N (अऩीलाथी /Appellant) (प्रत्यथी / Respondent) .. ननधाारिती की ओर से /Assessee by : Shri D.Parida/C.Parida, AR िाजस्व की ओर से /Revenue by : Shri M.K.Gautam, CITDR सुनवाई की तािीख / Date of Hearing : 20/10/2021 घोषणा की तािीख/Date of Pronouncement : 28/10/2021 आदेश /…

M/S. Aditya Birla Insurance Brokers Ltd., Mumbai vs. Pr. CIT -2, Mumbai

In the result, appeal of the assessee stands dismissed

ITA 935/MUM/2021[2016-17]Status: DisposedITAT Mumbai27 Oct 2021AY 2016-17
Section 115JSection 143(3)Section 263Section 80G

…annot be a basis for invoking jurisdiction under section 263 of the Act as per extant provisions of the Act. That the issue of inadequate, improper inquiry vis-a- vis lack of inquiry has already been settled in the following case laws :- • CIT Vs. Nirav Modi 390 ITR 292 (Bombay) • Sunbeam Auto (332 ITR 167) (Delhi) • Sir Dorbaji Tata Trust (TS-684-ITAT-2020) • Narayan Tatu Rane Vs. ITO (TS-290-ITAT-2016) 8. Thereafter learned Counsel of the assessee submitted that the issue of CSR expenses claim under section 80G of the Act has also settled by the following case laws :- • M/s. Goldman Sachs Services Pvt. Ltd.…

Satyam Textile Park, Surat vs. Pr. Commissioner of Income Tax (Central), Surat

In the result the ground No

ITA 91/SRT/2021[2017-18]Status: DisposedITAT Surat25 Oct 2021AY 2017-18

Bench: Shri Pawan Singh & Dr Arjun Lal Saini

Section 133ASection 142(1)Section 143(3)Section 153CSection 254(1)Section 263Section 271DSection 40

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND Dr ARJUN LAL SAINI, ACCOUNTANT MEMBER ITA No.90 & 91/SRT/2021 (AY 2016-17 & 2017-18) (Hearing in Virtual Court) Satyam Textile Park, The Principal Block No.430,Moje Hathoda, Commissioner of Income Vs TA-Magrol, Surat – 394380. Tax (Central), Surat. PAN: ACXFS 1576 L Assessee / appellant Revenue /respondent Assessee by Shri Rasesh Shah – CA Revenue by Shri Ritesh Mishra – CIT-DR Date of hearing 15.09.2021 Date of pronouncement 25.10.2021 Order under section 254(1) of Income Tax Act PER PAWAN SINGH, JUDICIAL MEMB…

Satyam Textile Park, Surat vs. Pr. Commissioner of Income Tax (Central), Surat

In the result the ground No

ITA 90/SRT/2021[2016-17]Status: DisposedITAT Surat25 Oct 2021AY 2016-17

Bench: Shri Pawan Singh & Dr Arjun Lal Saini

Section 133ASection 142(1)Section 143(3)Section 153CSection 254(1)Section 263Section 271DSection 40

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND Dr ARJUN LAL SAINI, ACCOUNTANT MEMBER ITA No.90 & 91/SRT/2021 (AY 2016-17 & 2017-18) (Hearing in Virtual Court) Satyam Textile Park, The Principal Block No.430,Moje Hathoda, Commissioner of Income Vs TA-Magrol, Surat – 394380. Tax (Central), Surat. PAN: ACXFS 1576 L Assessee / appellant Revenue /respondent Assessee by Shri Rasesh Shah – CA Revenue by Shri Ritesh Mishra – CIT-DR Date of hearing 15.09.2021 Date of pronouncement 25.10.2021 Order under section 254(1) of Income Tax Act PER PAWAN SINGH, JUDICIAL MEMB…

Antariksh Realtors P. Ltd., Mumbai vs. Pr. CIT-12, Mumbai

In the result, appeal is allowed as indicated above

ITA 1626/MUM/2020[2015-16]Status: DisposedITAT Mumbai22 Oct 2021AY 2015-16

Bench: Shri Pramod Kumar () & Shri Saktijit Dey ()

Section 143(3)Section 263

…1 ITA 1626/Mum/2020 IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI PRAMOD KUMAR (VICE PRESIDENT) AND SHRI SAKTIJIT DEY (JUDICIAL MEMBER) I.T.A. No.1626/Mum/2020 (Assessment year 2015-16) Antariksh Realtors Private Limited vs The Income-tax Officer-12(1)(2), 23, 5th Floor, Dheeraj Plaza, Hill Road Mumbai Bandra (West), Mumbai-400 050 PAN : AAKCS5379G APPELLANT RESPONDENT Appellant by Shri Shreyash Shah (AR) & Shri Kunal Shah & Shri Ramesh Vora (AR) Respondent by Shri Rajeev Harit [CIT(DR)] Date of hearing 27-07-2021 Date of pronouncement 22-10-2021 O R D E R Per Saktijit Dey (JM) Captioned…

Amrut Sarovar, Surat vs. Pr. Commisioner Income Tax(Central), Surat

In the result the grounds of appeal raised by the assessee in all three assessment years are allowed

ITA 94/SRT/2021[2016-17]Status: DisposedITAT Surat21 Oct 2021AY 2016-17

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini

Section 133ASection 142(1)Section 143(3)Section 153CSection 254(1)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND Dr. ARJUN LAL SAINI, ACCOUNTANT MEMBER ITA Nos.92, 93 & 94/SRT/2021 A.Y: 2014-15 to 2016-17 (Hearing in Virtual Court) M/s.Amrut Sarovar, The Principal Commissioner Block No. 514-515, of Income Tax – Central, Vs. Opposite Girnar Hotel, Surat. At & PO Kather, Taluka-Kamrej, Surat. PAN: ABGFA 2065 C Applicant /assessee Respondent/ revenue Assessee by Shri Rasesh Shah – CA Revenue by Shri Ritesh Mishra – CIT-DR Date of hearing 15.09.2021 Date of pronouncement 21.10.2021 Order under section 254(1) of Income Tax Act…

Amrut Sarovar, Surat vs. Pr. Commisioner Income Tax(Central), Surat

In the result the grounds of appeal raised by the assessee in all three assessment years are allowed

ITA 93/SRT/2021[2015-16]Status: DisposedITAT Surat21 Oct 2021AY 2015-16

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini

Section 133ASection 142(1)Section 143(3)Section 153CSection 254(1)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND Dr. ARJUN LAL SAINI, ACCOUNTANT MEMBER ITA Nos.92, 93 & 94/SRT/2021 A.Y: 2014-15 to 2016-17 (Hearing in Virtual Court) M/s.Amrut Sarovar, The Principal Commissioner Block No. 514-515, of Income Tax – Central, Vs. Opposite Girnar Hotel, Surat. At & PO Kather, Taluka-Kamrej, Surat. PAN: ABGFA 2065 C Applicant /assessee Respondent/ revenue Assessee by Shri Rasesh Shah – CA Revenue by Shri Ritesh Mishra – CIT-DR Date of hearing 15.09.2021 Date of pronouncement 21.10.2021 Order under section 254(1) of Income Tax Act…

Amrut Sarovar, Surat vs. Pr. Commisioner Income Tax(Central), Surat

In the result the grounds of appeal raised by the assessee in all three assessment years are allowed

ITA 92/SRT/2021[2014-15]Status: DisposedITAT Surat21 Oct 2021AY 2014-15

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini

Section 133ASection 142(1)Section 143(3)Section 153CSection 254(1)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND Dr. ARJUN LAL SAINI, ACCOUNTANT MEMBER ITA Nos.92, 93 & 94/SRT/2021 A.Y: 2014-15 to 2016-17 (Hearing in Virtual Court) M/s.Amrut Sarovar, The Principal Commissioner Block No. 514-515, of Income Tax – Central, Vs. Opposite Girnar Hotel, Surat. At & PO Kather, Taluka-Kamrej, Surat. PAN: ABGFA 2065 C Applicant /assessee Respondent/ revenue Assessee by Shri Rasesh Shah – CA Revenue by Shri Ritesh Mishra – CIT-DR Date of hearing 15.09.2021 Date of pronouncement 21.10.2021 Order under section 254(1) of Income Tax Act…