CIT v. Prem Kumari Murdiya

296 ITR 344High Court#13949 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2023 to 2023.

Issues it is cited on

section 44afsection 131(1)(d)section 55asection 142(2)section 38section 142asection 131(1)section 55circle ratesection 158bcsection 69bsection 269

Judgments citing CIT v. Prem Kumari Murdiya

Deputy Commissioner of Income Tax, Central Circle, Jabalpur vs. M/S. Vijan Hotel Pvt. Ltd., Jabalpur

In the result, the appeal filed by the revenue is dismissed

ITA 38/JAB/2020[2017-18]Status: DisposedITAT Jabalpur20 Oct 2023AY 2017-18

Bench: Shri Om Prakash Kant & Shri Pavan Kumar Gadaleita No. 37 & 38/Jab/2020 (A.Y: 2016-17 & 2017-18) Dcit, Central Circle, Vs. Vijan Hotel Pvt Ltd, 291, Ramnath Bldg, Khasra No114/2 & Napier Town, Part Of 107, Jablapur-482001, Mandla Road, Tilhari Madhyapradesh. Jabalpur-482001. Madhyapradesh. Pan/Gir No. : Abzpn0126C Appellant .. Respondent C.O No.02 & 03/Jab/2021 (A.Y: 2016-17 & 2017-18) Vijan Hotel Pvt Ltd, Vs. Dcit, Central Circle, Khasra No114/2 & 291, Ramnath Bldg, Part Of 107, Napier Town, Mandla Road, Tilhari Jablapur-482001, Jabalpur-482001. Madhyapradesh. Madhyapradesh Pan/Gir No. : Abzpn0126C Appellant .. Respondent Appellant/Respondentby Shri, Saad Kidwai. Cit Dr Respondent/Appellantby Shri.Dhiraj Ghai. Fca. Ar Date Of Hearing 21.09.2023 Date Of Pronouncement 16.10.2023 आदेश / O R D E R Per Pavan Kumar Gadale Jm:

Section 131(1)Section 142(3)Section 147Section 148

…under consideration was done by the DVO after applying cost index on the basis of DPAR- 2012 (as base 100). It is settled law that DPAR rates adopted by DVO are higher than PWD rates. Hon'ble High Court of Rajasthan in the case of CIT v/s Prem Kumari Murdiya 296 ITR 344 (Raj) refused to interfere in the order of ITAT holding that appropriate rate to be taken into consideration would be PWD rates and holding difference between CPWD rates and PWD rates at 20-25%. Similarly, in the case of ITO v/s Nilesh Maheshwari (2011) 53 DTR 43 (ITAT Jaipur) held after relying on the decision of Tek Chand v/s ITO 51 TTJ (JPR) 6…

Assistant Commissioner of Income Tax, Central Circle -I, Raipur vs. Lord Buddha Educational Society, Raipur

In the result, the appeals of the revenue ITA Nos

ITA 193/RPR/2019[2017-18]Status: DisposedITAT Raipur27 Mar 2023AY 2017-18

Bench: Shri Ravish Sood, Jm & Shri Arun Khodpia, Am आयकर अऩीऱ सं./Ita Nos.188 To 193/Rpr/2019 (ननधाारण वषा / Assessment Year :2012-2013 To 2017-2018) Acit, Central Circle-1, Raipur(Cg) Vs M/S Lord Buddha Educational Society, M/S Raipur Institute Of Medical Sciences (Rims), Gram Godhi, Bhansoj Road, Office Nh-6, Raipur (Cg) Pan No. :Aaaal 3913 E (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) ..

For Appellant: Shri R.B.Doshi, CAFor Respondent: Shri Debashish Lahiri, CIT-DR
Section 12ASection 143(3)

…erty under consideration was done by the DVO after applying cost index on the basis of DPAR -2007 (as base). It is settled law that DPAR rates adopted by DVO are higher than PWD rates. Honble High Court of Rajasthan in the case of CIT vls Prern Kumari Murdiya 296 ITR 344 (Raj) refused to interfere in the order of ITAT holding that appropriate rate to be taken into consideration would be PWD rates and holding difference between CPWD rates and FWD rates at 20- 43 ITA Nos.188-193/RPR/2019 IT(SS)A No.16&17/RPR/19 & CO Nos.5-8/RPR/2022 25%. Similarly, in the case of ITO v/s Nilesh Maheshwari (2011) 53 DTR 43 (JTAT Ja…

Assistant Commissioner of Income Tax, Central Circle -I, Raipur vs. Lord Buddha Educational Society, Raipur

In the result, the appeals of the revenue ITA Nos

ITA 192/RPR/2019[2016-17]Status: DisposedITAT Raipur27 Mar 2023AY 2016-17

Bench: Shri Ravish Sood, Jm & Shri Arun Khodpia, Am आयकर अऩीऱ सं./Ita Nos.188 To 193/Rpr/2019 (ननधाारण वषा / Assessment Year :2012-2013 To 2017-2018) Acit, Central Circle-1, Raipur(Cg) Vs M/S Lord Buddha Educational Society, M/S Raipur Institute Of Medical Sciences (Rims), Gram Godhi, Bhansoj Road, Office Nh-6, Raipur (Cg) Pan No. :Aaaal 3913 E (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) ..

For Appellant: Shri R.B.Doshi, CAFor Respondent: Shri Debashish Lahiri, CIT-DR
Section 12ASection 143(3)

…erty under consideration was done by the DVO after applying cost index on the basis of DPAR -2007 (as base). It is settled law that DPAR rates adopted by DVO are higher than PWD rates. Honble High Court of Rajasthan in the case of CIT vls Prern Kumari Murdiya 296 ITR 344 (Raj) refused to interfere in the order of ITAT holding that appropriate rate to be taken into consideration would be PWD rates and holding difference between CPWD rates and FWD rates at 20- 43 ITA Nos.188-193/RPR/2019 IT(SS)A No.16&17/RPR/19 & CO Nos.5-8/RPR/2022 25%. Similarly, in the case of ITO v/s Nilesh Maheshwari (2011) 53 DTR 43 (JTAT Ja…

Assistant Commissioner of Income Tax, Central Circle -I, Raipur vs. Lord Buddha Educational Society, Raipur

In the result, the appeals of the revenue ITA Nos

ITA 191/RPR/2019[2015-16]Status: DisposedITAT Raipur27 Mar 2023AY 2015-16

Bench: Shri Ravish Sood, Jm & Shri Arun Khodpia, Am आयकर अऩीऱ सं./Ita Nos.188 To 193/Rpr/2019 (ननधाारण वषा / Assessment Year :2012-2013 To 2017-2018) Acit, Central Circle-1, Raipur(Cg) Vs M/S Lord Buddha Educational Society, M/S Raipur Institute Of Medical Sciences (Rims), Gram Godhi, Bhansoj Road, Office Nh-6, Raipur (Cg) Pan No. :Aaaal 3913 E (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) ..

For Appellant: Shri R.B.Doshi, CAFor Respondent: Shri Debashish Lahiri, CIT-DR
Section 12ASection 143(3)

…erty under consideration was done by the DVO after applying cost index on the basis of DPAR -2007 (as base). It is settled law that DPAR rates adopted by DVO are higher than PWD rates. Honble High Court of Rajasthan in the case of CIT vls Prern Kumari Murdiya 296 ITR 344 (Raj) refused to interfere in the order of ITAT holding that appropriate rate to be taken into consideration would be PWD rates and holding difference between CPWD rates and FWD rates at 20- 43 ITA Nos.188-193/RPR/2019 IT(SS)A No.16&17/RPR/19 & CO Nos.5-8/RPR/2022 25%. Similarly, in the case of ITO v/s Nilesh Maheshwari (2011) 53 DTR 43 (JTAT Ja…

Assistant Commissioner of Income Tax, Central Circle -I, Raipur vs. Lord Buddha Educational Society, Raipur

In the result, the appeals of the revenue ITA Nos

ITA 190/RPR/2019[2014-15]Status: DisposedITAT Raipur27 Mar 2023AY 2014-15

Bench: Shri Ravish Sood, Jm & Shri Arun Khodpia, Am आयकर अऩीऱ सं./Ita Nos.188 To 193/Rpr/2019 (ननधाारण वषा / Assessment Year :2012-2013 To 2017-2018) Acit, Central Circle-1, Raipur(Cg) Vs M/S Lord Buddha Educational Society, M/S Raipur Institute Of Medical Sciences (Rims), Gram Godhi, Bhansoj Road, Office Nh-6, Raipur (Cg) Pan No. :Aaaal 3913 E (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) ..

For Appellant: Shri R.B.Doshi, CAFor Respondent: Shri Debashish Lahiri, CIT-DR
Section 12ASection 143(3)

…erty under consideration was done by the DVO after applying cost index on the basis of DPAR -2007 (as base). It is settled law that DPAR rates adopted by DVO are higher than PWD rates. Honble High Court of Rajasthan in the case of CIT vls Prern Kumari Murdiya 296 ITR 344 (Raj) refused to interfere in the order of ITAT holding that appropriate rate to be taken into consideration would be PWD rates and holding difference between CPWD rates and FWD rates at 20- 43 ITA Nos.188-193/RPR/2019 IT(SS)A No.16&17/RPR/19 & CO Nos.5-8/RPR/2022 25%. Similarly, in the case of ITO v/s Nilesh Maheshwari (2011) 53 DTR 43 (JTAT Ja…

Assistant Commissioner of Income Tax, Central Circle -I, Raipur vs. Lord Buddha Educational Society, Raipur

In the result, the appeals of the revenue ITA Nos

ITA 189/RPR/2019[2013-14]Status: DisposedITAT Raipur27 Mar 2023AY 2013-14

Bench: Shri Ravish Sood, Jm & Shri Arun Khodpia, Am आयकर अऩीऱ सं./Ita Nos.188 To 193/Rpr/2019 (ननधाारण वषा / Assessment Year :2012-2013 To 2017-2018) Acit, Central Circle-1, Raipur(Cg) Vs M/S Lord Buddha Educational Society, M/S Raipur Institute Of Medical Sciences (Rims), Gram Godhi, Bhansoj Road, Office Nh-6, Raipur (Cg) Pan No. :Aaaal 3913 E (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) ..

For Appellant: Shri R.B.Doshi, CAFor Respondent: Shri Debashish Lahiri, CIT-DR
Section 12ASection 143(3)

…erty under consideration was done by the DVO after applying cost index on the basis of DPAR -2007 (as base). It is settled law that DPAR rates adopted by DVO are higher than PWD rates. Honble High Court of Rajasthan in the case of CIT vls Prern Kumari Murdiya 296 ITR 344 (Raj) refused to interfere in the order of ITAT holding that appropriate rate to be taken into consideration would be PWD rates and holding difference between CPWD rates and FWD rates at 20- 43 ITA Nos.188-193/RPR/2019 IT(SS)A No.16&17/RPR/19 & CO Nos.5-8/RPR/2022 25%. Similarly, in the case of ITO v/s Nilesh Maheshwari (2011) 53 DTR 43 (JTAT Ja…

Assistant Commissioner of Income Tax, Central Circle -I, Raipur vs. Lord Buddha Educational Society, Raipur

In the result, the appeals of the revenue ITA Nos

ITA 188/RPR/2019[2012-13]Status: DisposedITAT Raipur27 Mar 2023AY 2012-13

Bench: Shri Ravish Sood, Jm & Shri Arun Khodpia, Am आयकर अऩीऱ सं./Ita Nos.188 To 193/Rpr/2019 (ननधाारण वषा / Assessment Year :2012-2013 To 2017-2018) Acit, Central Circle-1, Raipur(Cg) Vs M/S Lord Buddha Educational Society, M/S Raipur Institute Of Medical Sciences (Rims), Gram Godhi, Bhansoj Road, Office Nh-6, Raipur (Cg) Pan No. :Aaaal 3913 E (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) ..

For Appellant: Shri R.B.Doshi, CAFor Respondent: Shri Debashish Lahiri, CIT-DR
Section 12ASection 143(3)

…erty under consideration was done by the DVO after applying cost index on the basis of DPAR -2007 (as base). It is settled law that DPAR rates adopted by DVO are higher than PWD rates. Honble High Court of Rajasthan in the case of CIT vls Prern Kumari Murdiya 296 ITR 344 (Raj) refused to interfere in the order of ITAT holding that appropriate rate to be taken into consideration would be PWD rates and holding difference between CPWD rates and FWD rates at 20- 43 ITA Nos.188-193/RPR/2019 IT(SS)A No.16&17/RPR/19 & CO Nos.5-8/RPR/2022 25%. Similarly, in the case of ITO v/s Nilesh Maheshwari (2011) 53 DTR 43 (JTAT Ja…

CIT v. Prem Kumari Murdiya (296 ITR 344) — Cited in 7 Judgments | BharatTax