CIT v. P. KhrishnaWarrier

DEPUTY COMMISSIONER OF INCOME TAX, JALANDHAR vs. M/S. SADHU SINGH HAMDARD TRUST,, JALANDHAR

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

…Del) - CIT V. Neo Polypack (P) Ltd: 245 ITR 492 (Del.) - CIT V. Dalmia Promoters Developers (P) Ltd: 281 ITR 346 (Del.) - DIT v. Escorts Cardiac Diseases Hospital: 300 ITR 75 (Del.) - CIT vs. P. KhrishnaWarrier: 208 ITR 823 (Ker) - CIT vs. Harishchandra Gupta 132 ITR 799 (Ori) - CIT vs. SewaBharti Haryana Pradesh: 325 ITR 599 (P&H) 13. In view of the aforesaid, since the facts in the present case of the assessee in the earlierand subsequent assessment years are identical to the assessment year under consideration, thus, on the basis of principle of consistency, the assessee should not have been denied exemption…

THE ASSISTANT COMMISSIONER OF INCOME TAX, JALANDHAR vs. M/S. SADHU SINGH HAMDARD TRUST, JALANDHAR

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

…Del) - CIT V. Neo Polypack (P) Ltd: 245 ITR 492 (Del.) - CIT V. Dalmia Promoters Developers (P) Ltd: 281 ITR 346 (Del.) - DIT v. Escorts Cardiac Diseases Hospital: 300 ITR 75 (Del.) - CIT vs. P. KhrishnaWarrier: 208 ITR 823 (Ker) - CIT vs. Harishchandra Gupta 132 ITR 799 (Ori) - CIT vs. SewaBharti Haryana Pradesh: 325 ITR 599 (P&H) 13. In view of the aforesaid, since the facts in the present case of the assessee in the earlierand subsequent assessment years are identical to the assessment year under consideration, thus, on the basis of principle of consistency, the assessee should not have been denied exemption…

THE DCIT, JALANDHAR vs. M/S. SADHU SINGH HAMDARD TRUST, JALANDHAR

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

…Del) - CIT V. Neo Polypack (P) Ltd: 245 ITR 492 (Del.) - CIT V. Dalmia Promoters Developers (P) Ltd: 281 ITR 346 (Del.) - DIT v. Escorts Cardiac Diseases Hospital: 300 ITR 75 (Del.) - CIT vs. P. KhrishnaWarrier: 208 ITR 823 (Ker) - CIT vs. Harishchandra Gupta 132 ITR 799 (Ori) - CIT vs. SewaBharti Haryana Pradesh: 325 ITR 599 (P&H) 13. In view of the aforesaid, since the facts in the present case of the assessee in the earlierand subsequent assessment years are identical to the assessment year under consideration, thus, on the basis of principle of consistency, the assessee should not have been denied exemption…

DCIT, JALANDHAR vs. M/S. SADHU SINGH HAMDARD TRUST, JALANDHAR

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

…Del) - CIT V. Neo Polypack (P) Ltd: 245 ITR 492 (Del.) - CIT V. Dalmia Promoters Developers (P) Ltd: 281 ITR 346 (Del.) - DIT v. Escorts Cardiac Diseases Hospital: 300 ITR 75 (Del.) - CIT vs. P. KhrishnaWarrier: 208 ITR 823 (Ker) - CIT vs. Harishchandra Gupta 132 ITR 799 (Ori) - CIT vs. SewaBharti Haryana Pradesh: 325 ITR 599 (P&H) 13. In view of the aforesaid, since the facts in the present case of the assessee in the earlierand subsequent assessment years are identical to the assessment year under consideration, thus, on the basis of principle of consistency, the assessee should not have been denied exemption…

THE ASSISTANT COMMISSIONER OF INCOME TAX, JALANDHAR vs. M/S. SADHU SINGH HAMDARD TRUST, JALANDHAR

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

…Del) - CIT V. Neo Polypack (P) Ltd: 245 ITR 492 (Del.) - CIT V. Dalmia Promoters Developers (P) Ltd: 281 ITR 346 (Del.) - DIT v. Escorts Cardiac Diseases Hospital: 300 ITR 75 (Del.) - CIT vs. P. KhrishnaWarrier: 208 ITR 823 (Ker) - CIT vs. Harishchandra Gupta 132 ITR 799 (Ori) - CIT vs. SewaBharti Haryana Pradesh: 325 ITR 599 (P&H) 13. In view of the aforesaid, since the facts in the present case of the assessee in the earlierand subsequent assessment years are identical to the assessment year under consideration, thus, on the basis of principle of consistency, the assessee should not have been denied exemption…

THE ASSISTANT COMMISSIONER OF INCOME TAX,JALANDHAR vs. M/S. SADHU SINGH HAMDARD TRUST, JALANDHAR

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

…Del) - CIT V. Neo Polypack (P) Ltd: 245 ITR 492 (Del.) - CIT V. Dalmia Promoters Developers (P) Ltd: 281 ITR 346 (Del.) - DIT v. Escorts Cardiac Diseases Hospital: 300 ITR 75 (Del.) - CIT vs. P. KhrishnaWarrier: 208 ITR 823 (Ker) - CIT vs. Harishchandra Gupta 132 ITR 799 (Ori) - CIT vs. SewaBharti Haryana Pradesh: 325 ITR 599 (P&H) 13. In view of the aforesaid, since the facts in the present case of the assessee in the earlierand subsequent assessment years are identical to the assessment year under consideration, thus, on the basis of principle of consistency, the assessee should not have been denied exemption…

THE ASSISTANT COMMISSIONER OF INCOME TAX,JALANDHAR vs. M/S. SADHU SINGH HAMDARD TRUST, JALANDHAR

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

…Del) - CIT V. Neo Polypack (P) Ltd: 245 ITR 492 (Del.) - CIT V. Dalmia Promoters Developers (P) Ltd: 281 ITR 346 (Del.) - DIT v. Escorts Cardiac Diseases Hospital: 300 ITR 75 (Del.) - CIT vs. P. KhrishnaWarrier: 208 ITR 823 (Ker) - CIT vs. Harishchandra Gupta 132 ITR 799 (Ori) - CIT vs. SewaBharti Haryana Pradesh: 325 ITR 599 (P&H) 13. In view of the aforesaid, since the facts in the present case of the assessee in the earlierand subsequent assessment years are identical to the assessment year under consideration, thus, on the basis of principle of consistency, the assessee should not have been denied exemption…

M/S SADHU SINGH HAMDARD TRUST,JALANDHAR vs. THE ADDL. COMMISSIONER OF INCOME TAX, JALANDHAR

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

…Del) - CIT V. Neo Polypack (P) Ltd: 245 ITR 492 (Del.) - CIT V. Dalmia Promoters Developers (P) Ltd: 281 ITR 346 (Del.) - DIT v. Escorts Cardiac Diseases Hospital: 300 ITR 75 (Del.) - CIT vs. P. KhrishnaWarrier: 208 ITR 823 (Ker) - CIT vs. Harishchandra Gupta 132 ITR 799 (Ori) - CIT vs. SewaBharti Haryana Pradesh: 325 ITR 599 (P&H) 13. In view of the aforesaid, since the facts in the present case of the assessee in the earlierand subsequent assessment years are identical to the assessment year under consideration, thus, on the basis of principle of consistency, the assessee should not have been denied exemption…

M/S. SADHU SINGH HAMDARD TRUST,JALANDHAR vs. THE ASSISTANT COMMISSIONER OF INCOME TAX, JALANDHAR

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

…Del) - CIT V. Neo Polypack (P) Ltd: 245 ITR 492 (Del.) - CIT V. Dalmia Promoters Developers (P) Ltd: 281 ITR 346 (Del.) - DIT v. Escorts Cardiac Diseases Hospital: 300 ITR 75 (Del.) - CIT vs. P. KhrishnaWarrier: 208 ITR 823 (Ker) - CIT vs. Harishchandra Gupta 132 ITR 799 (Ori) - CIT vs. SewaBharti Haryana Pradesh: 325 ITR 599 (P&H) 13. In view of the aforesaid, since the facts in the present case of the assessee in the earlierand subsequent assessment years are identical to the assessment year under consideration, thus, on the basis of principle of consistency, the assessee should not have been denied exemption…

M/S. SADHU SINGH HAMDARD TRUST,JALANDHAR vs. THE ASSISTANT COMMISSIONER OF INCOME TAX, JALANDHAR

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

…Del) - CIT V. Neo Polypack (P) Ltd: 245 ITR 492 (Del.) - CIT V. Dalmia Promoters Developers (P) Ltd: 281 ITR 346 (Del.) - DIT v. Escorts Cardiac Diseases Hospital: 300 ITR 75 (Del.) - CIT vs. P. KhrishnaWarrier: 208 ITR 823 (Ker) - CIT vs. Harishchandra Gupta 132 ITR 799 (Ori) - CIT vs. SewaBharti Haryana Pradesh: 325 ITR 599 (P&H) 13. In view of the aforesaid, since the facts in the present case of the assessee in the earlierand subsequent assessment years are identical to the assessment year under consideration, thus, on the basis of principle of consistency, the assessee should not have been denied exemption…

M/S. SADHU SINGH HAMDARD TRUST,JALANDHAR vs. THE ASSISTANT COMMISSIONER OF INCOME TAX, JALANDHAR

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

…Del) - CIT V. Neo Polypack (P) Ltd: 245 ITR 492 (Del.) - CIT V. Dalmia Promoters Developers (P) Ltd: 281 ITR 346 (Del.) - DIT v. Escorts Cardiac Diseases Hospital: 300 ITR 75 (Del.) - CIT vs. P. KhrishnaWarrier: 208 ITR 823 (Ker) - CIT vs. Harishchandra Gupta 132 ITR 799 (Ori) - CIT vs. SewaBharti Haryana Pradesh: 325 ITR 599 (P&H) 13. In view of the aforesaid, since the facts in the present case of the assessee in the earlierand subsequent assessment years are identical to the assessment year under consideration, thus, on the basis of principle of consistency, the assessee should not have been denied exemption…

THE INDUSTRIAL DEVELOPMENT CORPORATION OF ORISSA LIMITED,BHUBANESWAR vs. DCIT, CIRCLE-1, BHUBANESWAR

In the result, appeal of the Revenue is dismissed and appeal of

Bench: Shri C.M. Garg, Jm & Shri L.P. Sahu, Am आयकर अपीऱ सं./Ita No.379/Ctk/2017 (नििाारण वषा / Assessment Year : 2009 - 2010) Dcit, Corporate Circle-1(1), Vs. M/S Industrial Development Bhubaneswar Corporation Of Orissa Ltd., Idcol House, Ashok Nagar, Bhubaneswar स्थायी ऱेखा सं./Pan No. : Aaaci 4821 L & आयकर अपीऱ सं./Ita No.392/Ctk/2017 (नििाारण वषा / Assessment Year : 2009 - 2010) M/S Industrial Development Vs. Dcit, Corporate Circle-1(1), Corporation Of Orissa Ltd., Bhubaneswar Idcol House, Ashok Nagar, Bhubaneswar स्थायी ऱेखा सं./Pan No. : Aaaci 4821 L (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. यनधागररती की ओर से /Assessee By : Shri S.C.Bhadra,Ca राजस्व की ओर से /Revenue By : Shri M.K.Gautam, Cit-Dr सुनवाई की तारीख / Date Of Hearing : 29/01/2020 घोषणा की तारीख/Date Of Pronouncement : 17/02/2020 आदेश / O R D E R Per L.P.Sahu, Am : These Are The Cross Appeals Filed By The Revenue & Assessee, Arising Out Of The Order Dated 15.06.2017 Passed By The Cit(A)-3, Bhubaneswar, For The Assessment Year 2009-2010. 2. First We Shall Take Up The Appeal Of The Revenue In Ita

…ited plethora of judgments starting from "] judgment of Supreme Court, in the case of Radhasomani Satsanga vs CIT 193 ITR 321 and ending I with numbers of judgments of various High courts including Orissa High Courts in the case of CIT vs Harish Chandra Gupta 132 ITR 799. Deviating from the original issue, the Learned Assessing Officer relied upon number of cases relating the year from 1950 to 2002, the fact of each of the cases quoted by him is squarely different than the case of the appellant. Moreover, the Learned Commissioner of Income Tax directed him only to do the reassessment in the light of the decision…

DCIT, CORPORATE CIRCLE-1(1), BHUBANESWAR vs. M/S. INDUSTRIAL DEVELOPMENT CORPORATION OF ORISSA LTD., BHUBANESWAR

In the result, appeal of the Revenue is dismissed and appeal of

Bench: Shri C.M. Garg, Jm & Shri L.P. Sahu, Am आयकर अपीऱ सं./Ita No.379/Ctk/2017 (नििाारण वषा / Assessment Year : 2009 - 2010) Dcit, Corporate Circle-1(1), Vs. M/S Industrial Development Bhubaneswar Corporation Of Orissa Ltd., Idcol House, Ashok Nagar, Bhubaneswar स्थायी ऱेखा सं./Pan No. : Aaaci 4821 L & आयकर अपीऱ सं./Ita No.392/Ctk/2017 (नििाारण वषा / Assessment Year : 2009 - 2010) M/S Industrial Development Vs. Dcit, Corporate Circle-1(1), Corporation Of Orissa Ltd., Bhubaneswar Idcol House, Ashok Nagar, Bhubaneswar स्थायी ऱेखा सं./Pan No. : Aaaci 4821 L (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. यनधागररती की ओर से /Assessee By : Shri S.C.Bhadra,Ca राजस्व की ओर से /Revenue By : Shri M.K.Gautam, Cit-Dr सुनवाई की तारीख / Date Of Hearing : 29/01/2020 घोषणा की तारीख/Date Of Pronouncement : 17/02/2020 आदेश / O R D E R Per L.P.Sahu, Am : These Are The Cross Appeals Filed By The Revenue & Assessee, Arising Out Of The Order Dated 15.06.2017 Passed By The Cit(A)-3, Bhubaneswar, For The Assessment Year 2009-2010. 2. First We Shall Take Up The Appeal Of The Revenue In Ita

…ited plethora of judgments starting from "] judgment of Supreme Court, in the case of Radhasomani Satsanga vs CIT 193 ITR 321 and ending I with numbers of judgments of various High courts including Orissa High Courts in the case of CIT vs Harish Chandra Gupta 132 ITR 799. Deviating from the original issue, the Learned Assessing Officer relied upon number of cases relating the year from 1950 to 2002, the fact of each of the cases quoted by him is squarely different than the case of the appellant. Moreover, the Learned Commissioner of Income Tax directed him only to do the reassessment in the light of the decision…