CIT v. Raghuvir Synthetics Ltd.

247 Taxmann.com 393Supreme Court of India2017#16389 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2022 to 2025.

Judgments citing CIT v. Raghuvir Synthetics Ltd.

DEPUTY COMMISSIONER OF INCOME-TAX, CENTRAL CIRCLE-3, JAIPUR vs. KARNANI SOLVEX PRIVATE LIMITED, JAIPUR

In the result, the appeals of the revenue in ITA No

ITA 480/JPR/2025[2014-15]Status: DisposedITAT Jaipur13 Oct 2025AY 2014-15

For Appellant: Shri Deepak Sharma, CAFor Respondent: MS. Alka Gautam, CIT

Section 132(4)Section 153ASection 68

…that assessment, barring any new evidence or\nmaterial that would warrant reopening the assessment.\n\n4.3 The principles governing reassessment are well-established in tax\njurisprudence, particularly as articulated in CIT v. Shree Ram Dhanraj\nSarda, (2017) 394 ITR 1 (Rajasthan). The Rajasthan High Court\nunderscored that once an assessment has been completed, it should not\nbe subjected to further scrutiny u/s 153A unless there is newly discovered\nincriminating evidence that justifies such a review. This ruling affirms the\nnecessity of having fresh evidence to initiate reassessment proceedings,\nthereby prev…

ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-9(1), HYDERABAD vs. THE ADVOCATES MUTUALLY AIDED COOPERATIVE SOCIETY LIMITED , HYDERABAD

In the result, appeal filed by the Revenue is dismissed

ITA 636/HYD/2023[2021-22]Status: DisposedITAT Hyderabad15 May 2024AY 2021-22

Bench: Shri Mahavir Singh, Vice- & Shri Manjunatha, G.आ.अपी.सं /Ita No.636/Hyd/2023 (िनधा"रण वष"/Assessment Year: 2021-22) Asstt. Commissioner Of Vs. The Advocates Mutually Income Tax, Circle 9(1) Aided Cooperative Hyderabad Society Ltd, Hyderabad Pan:Aaaat7853P (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri A Srinivas, Ca राज" व "ारा/Revenue By:: Shri Shiva Sewak, Cit(Dr) सुनवाई की तारीख/Date Of Hearing: 15/05/2024 घोषणा की तारीख/Pronouncement: 15/05/2024 आदेश/Order

For Appellant: Shri A Srinivas, CAFor Respondent: : Shri Shiva Sewak, CIT(DR)

Section 143(1)Section 80P(2)(d)

…held that since the law is not clear and there are certain ambiguity in allowing deduction towards interest income earned from other cooperative societies, as per the decision of the Hon'ble Supreme Court in the case of CIT vs. Raghuvir Synthetics Ltd (2017) 247 Taxmann.com 393 (S.C) wherein it was held that the issue involved is debatable, then the same cannot be adjusted by way of intimation u/s 143(1) of the I.T. Act. The relevant findings of the learned CIT (A) NFAC are as under: Page 3 of 7 ITA No 636 of 2023 Advocates Mutually Aided Coop. Society The learned CIT (DR) Shri Shiva Sewak, submitted 6. that…

M/S. BANGALORE PHARMACEUTICAL AND RESEARCH LABORATORY PRIVATE LIMITED,BANGALORE vs. ASSISTANT COMMISSIONER OF INCOME-TAX, CIRCLE-1(1)(2), BANGALORE

In the result, the appeal by the assessee is dismissed

ITA 491/BANG/2023[2018-19]Status: DisposedITAT Bangalore10 Nov 2023AY 2018-19

Bench: Shri George George K. & Shri Laxmi Prasad Sahuassessment Year : 2018-19

For Appellant: Shri Anil Kumar, H., CAFor Respondent: Shri Subramanian S., Jt.CIT(DR)(ITAT), Bengaluru

Section 143(1)Section 143(1)(a)Section 154Section 244ASection 36(1)(va)

…atable so far as the Department was concerned. Ground No 2 ( See paragraph 3.10 to 3.13 pages 56 to 58) 15. The matter is not debatable insofar as the assessees in the State of Karnataka are concerned as the Supreme Court Judgement in Raghuvir Synthetics Ltd (394 ITR 1(SC) held that in matter of proceedings u/s. 143(1) jurisdictional High Court decision has to be followed and the jurisdictional High Court decisions were in favour of appellant at the time of processing the return and which led to the transfer of the rectification rights to the jurisdictional AO. Page 13 of 22 Additional Ground No 14 Paragraph 10…

OM PRAKASH BISHU,KUCHAMAN CITY vs. DCIT, JODHPUR

In the result, appeal of the assessee is allowed

ITA 107/JODH/2022[2019-20]Status: DisposedITAT Jodhpur18 Aug 2023AY 2019-20

Section 115BSection 133ASection 142ASection 142A(4)Section 143(2)Section 143(3)Section 2Section 69B

…IN THE INCOME TAX APPELLATE TRIBUNAL JODHPUR BENCH, JODHPUR VIRTUAL HEARING BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM Sh. Om Prakash Bishnu Vs DCIT, Marwar Zanana Hospital, Jodhpur Ward No. 4, Hospital Road, Tehsil Kuchaman City, Nagaur (Appellant) (Respondent) PAN NO. AKKPB 3832 H Assessee By Sh. C. M. Agarwal, CA Revenue By Sh. S. M. Joshi, JCIT-DR Date of hearing 13/07/2023 Date of 18/08/2023 Pronouncement O R D E R PER: RATHOD KAMLESH JAYANTBHAI, AM This appeal is filed by assessee and is arising out of the order of the Commissioner of Income Tax (Appeals)-2, Udaipur dated…

TANGAR EXPORTS LLP,RANIPET vs. ADIT , CPC , BANGALORE / ACIT, VELLORE

In the result, appeal filed by the assessee is allowed

ITA 666/CHNY/2022[2018-2019]Status: DisposedITAT Chennai07 Dec 2022AY 2018-2019

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./Ita No.: 666/Chny/2022 िनधा"रण वष" / Assessment Year: 2018-19 Tangar Exports Llp, Adit, No. 3 (Old No. 2A/4), Railway V. Cpc, Bengaluru, Station Road, Acit, Vellore. Ranipet – 632 401. [Pan: Aaift-3781-B] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri. A. Mahesh, Ca ""यथ" क" ओर से/Respondent By : Shri. D. Hema Bhupal, Jcit सुनवाई क" तारीख/Date Of Hearing : 30.11.2022 घोषणा क" तारीख/Date Of Pronouncement : 07.12.2022 आदेश /O R D E R

For Appellant: Shri. A. Mahesh, CAFor Respondent: Shri. D. Hema Bhupal, JCIT

Section 143Section 143(1)Section 143(1)(a)Section 234BSection 234CSection 80J

…आयकर अपीलीय अिधकरण, ‘बी’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ी वी दुगा" राव, "याियक सद"य एवं "ी जी. मंजुनाथ, लेखा सद"य के सम" BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.: 666/Chny/2022 िनधा"रण वष" / Assessment Year: 2018-19 TANGAR Exports LLP, ADIT, No. 3 (Old No. 2A/4), Railway v. CPC, Bengaluru, Station Road, ACIT, Vellore. Ranipet – 632 401. [PAN: AAIFT-3781-B] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant by : Shri. A. Mahesh, CA ""यथ" क" ओर से/Respondent by : Shri. D. Hema Bhupal, JCIT स…

TANGAR EXPORTS LLP,RANIPET vs. THE ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-1,, VELLORE

In the result, appeal filed by the assessee is allowed

ITA 505/CHNY/2021[2019-20]Status: DisposedITAT Chennai13 Jul 2022AY 2019-20

Bench: Shri V. Durga Rao & Shri G. Manjunatha

For Appellant: Mr. P.Sajit Kumar, JCITFor Respondent: 05.07.2022

Section 143(1)Section 44ASection 80J

…आयकर अपील"य अ"धकरण, ‘सी ’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘C’ BENCH, CHENNAI "ी वी. दुगा" राव, "या"यक सद"य एवं "ी जी. मंजुनाथ, लेखा सद"य के सम$ BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER आयकरअपीलसं./I.T.A.No.505/Chny/2021 ("नधा"रणवष" / Assessment Year: 2019-20) M/s. Tangar Exports LLP Vs The ACIT, 3, Old No.2A/4, Circle-I.Vellore. Railway Station Road, Ranipet-632 401. PAN: AAIFT 3781B (अपीलाथ"/Appellant) (""यथ"/Respondent) : Mr. A.Mahesh, F.C.A अपीलाथ"क"ओरसे/ Appellant by : Mr. P.Sajit Kumar, JCIT ""यथ"क"ओरसे/Respondent by : 05.07.2022 सुनवाई क"…