CIT v. Rai Bahadur Hardutroy Motilal Chamaria

62 ITR 621High Court#6777 most cited

What is CIT v. Rai Bahadur Hardutroy Motilal Chamaria authority for?

The Commissioner of Income Tax (Appeals) cannot enhance an assessment beyond the subject matter of the original assessment when the assessee objects to the validity of the assessment.

17

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2018 to 2019.

Also referred to as

CIT v. Rai Bahadur Hardutroy Motilal Chamaria · 62 ITR 621 · 120 Taxmann 295 · Commissioner of Income Tax Appeals power · enhancement of assessment · subject matter of assessment

Also reported as

120 Taxmann 295

Judgments citing CIT v. Rai Bahadur Hardutroy Motilal Chamaria

M/S. Sava Healthcare Ltd, Pune vs. Assistant Commissioner of Income Tax, Pune

In the result, 70% of world profits are added in the hands of assessee under guise of Profit Split Method

ITA 1067/PUN/2017[2012-13]Status: DisposedITAT Pune27 Jun 2019AY 2012-13

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am आयकर अपीऱ सं. / Ita Nos.1062 To 1068/Pun/2017 यििाारण वषा / Assessment Years : 2007-08 To 2013-14

For Appellant: Shri Kishore PhadkeFor Respondent: Ms Nandita Kanchan
Section 143(3)Section 144CSection 144C(8)Section 92C(3)

…आयकर अपीऱीय अधिकरण पुणे न्यायपीठ “बी” पुणे में IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE सुश्री सुषमा चावऱा, न्याययक सदस्य एवं श्री अयिऱ चतुवेदी, ऱेखा सदस्य के समक्ष BEFORE MS. SUSHMA CHOWLA, JM AND SHRI ANIL CHATURVEDI, AM आयकर अपीऱ सं. / ITA Nos.1062 to 1068/PUN/2017 यििाारण वषा / Assessment Years : 2007-08 to 2013-14 M/s. Sava Healthcare Ltd. (earlier known as Anagha Pharma Pvt. Ltd.) Sava House, 3rd Floor, Lawani Plaza, B-Wing, Plot No.57/58, Sakorenagar, Vimannagar अऩीऱाथी/Appellant Pune – 411014 …. PAN: AAECA9456D Vs. The Asst. Commissioner of Income Tax, …. प्रत्यथी / Respondent Central C…

M/S. Sava Healthcare Ltd, Pune vs. Assistant Commissioner of Income Tax, Pune

In the result, 70% of world profits are added in the hands of assessee under guise of Profit Split Method

ITA 1066/PUN/2017[2011-12]Status: DisposedITAT Pune27 Jun 2019AY 2011-12

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am आयकर अपीऱ सं. / Ita Nos.1062 To 1068/Pun/2017 यििाारण वषा / Assessment Years : 2007-08 To 2013-14

For Appellant: Shri Kishore PhadkeFor Respondent: Ms Nandita Kanchan
Section 143(3)Section 144CSection 144C(8)Section 92C(3)

…आयकर अपीऱीय अधिकरण पुणे न्यायपीठ “बी” पुणे में IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE सुश्री सुषमा चावऱा, न्याययक सदस्य एवं श्री अयिऱ चतुवेदी, ऱेखा सदस्य के समक्ष BEFORE MS. SUSHMA CHOWLA, JM AND SHRI ANIL CHATURVEDI, AM आयकर अपीऱ सं. / ITA Nos.1062 to 1068/PUN/2017 यििाारण वषा / Assessment Years : 2007-08 to 2013-14 M/s. Sava Healthcare Ltd. (earlier known as Anagha Pharma Pvt. Ltd.) Sava House, 3rd Floor, Lawani Plaza, B-Wing, Plot No.57/58, Sakorenagar, Vimannagar अऩीऱाथी/Appellant Pune – 411014 …. PAN: AAECA9456D Vs. The Asst. Commissioner of Income Tax, …. प्रत्यथी / Respondent Central C…

M/S. Sava Healthcare Ltd, Pune vs. Assistant Commissioner of Income Tax, Pune

In the result, 70% of world profits are added in the hands of assessee under guise of Profit Split Method

ITA 1065/PUN/2017[2010-11]Status: DisposedITAT Pune27 Jun 2019AY 2010-11

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am आयकर अपीऱ सं. / Ita Nos.1062 To 1068/Pun/2017 यििाारण वषा / Assessment Years : 2007-08 To 2013-14

For Appellant: Shri Kishore PhadkeFor Respondent: Ms Nandita Kanchan
Section 143(3)Section 144CSection 144C(8)Section 92C(3)

…आयकर अपीऱीय अधिकरण पुणे न्यायपीठ “बी” पुणे में IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE सुश्री सुषमा चावऱा, न्याययक सदस्य एवं श्री अयिऱ चतुवेदी, ऱेखा सदस्य के समक्ष BEFORE MS. SUSHMA CHOWLA, JM AND SHRI ANIL CHATURVEDI, AM आयकर अपीऱ सं. / ITA Nos.1062 to 1068/PUN/2017 यििाारण वषा / Assessment Years : 2007-08 to 2013-14 M/s. Sava Healthcare Ltd. (earlier known as Anagha Pharma Pvt. Ltd.) Sava House, 3rd Floor, Lawani Plaza, B-Wing, Plot No.57/58, Sakorenagar, Vimannagar अऩीऱाथी/Appellant Pune – 411014 …. PAN: AAECA9456D Vs. The Asst. Commissioner of Income Tax, …. प्रत्यथी / Respondent Central C…

M/S. Sava Healthcare Ltd, Pune vs. Assistant Commissioner of Income Tax, Pune

In the result, 70% of world profits are added in the hands of assessee under guise of Profit Split Method

ITA 1064/PUN/2017[2009-10]Status: DisposedITAT Pune27 Jun 2019AY 2009-10

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am आयकर अपीऱ सं. / Ita Nos.1062 To 1068/Pun/2017 यििाारण वषा / Assessment Years : 2007-08 To 2013-14

For Appellant: Shri Kishore PhadkeFor Respondent: Ms Nandita Kanchan
Section 143(3)Section 144CSection 144C(8)Section 92C(3)

…आयकर अपीऱीय अधिकरण पुणे न्यायपीठ “बी” पुणे में IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE सुश्री सुषमा चावऱा, न्याययक सदस्य एवं श्री अयिऱ चतुवेदी, ऱेखा सदस्य के समक्ष BEFORE MS. SUSHMA CHOWLA, JM AND SHRI ANIL CHATURVEDI, AM आयकर अपीऱ सं. / ITA Nos.1062 to 1068/PUN/2017 यििाारण वषा / Assessment Years : 2007-08 to 2013-14 M/s. Sava Healthcare Ltd. (earlier known as Anagha Pharma Pvt. Ltd.) Sava House, 3rd Floor, Lawani Plaza, B-Wing, Plot No.57/58, Sakorenagar, Vimannagar अऩीऱाथी/Appellant Pune – 411014 …. PAN: AAECA9456D Vs. The Asst. Commissioner of Income Tax, …. प्रत्यथी / Respondent Central C…

M/S. Sava Healthcare Ltd, Pune vs. Assistant Commissioner of Income Tax, Pune

In the result, 70% of world profits are added in the hands of assessee under guise of Profit Split Method

ITA 1063/PUN/2017[2008-09]Status: DisposedITAT Pune27 Jun 2019AY 2008-09

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am आयकर अपीऱ सं. / Ita Nos.1062 To 1068/Pun/2017 यििाारण वषा / Assessment Years : 2007-08 To 2013-14

For Appellant: Shri Kishore PhadkeFor Respondent: Ms Nandita Kanchan
Section 143(3)Section 144CSection 144C(8)Section 92C(3)

…आयकर अपीऱीय अधिकरण पुणे न्यायपीठ “बी” पुणे में IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE सुश्री सुषमा चावऱा, न्याययक सदस्य एवं श्री अयिऱ चतुवेदी, ऱेखा सदस्य के समक्ष BEFORE MS. SUSHMA CHOWLA, JM AND SHRI ANIL CHATURVEDI, AM आयकर अपीऱ सं. / ITA Nos.1062 to 1068/PUN/2017 यििाारण वषा / Assessment Years : 2007-08 to 2013-14 M/s. Sava Healthcare Ltd. (earlier known as Anagha Pharma Pvt. Ltd.) Sava House, 3rd Floor, Lawani Plaza, B-Wing, Plot No.57/58, Sakorenagar, Vimannagar अऩीऱाथी/Appellant Pune – 411014 …. PAN: AAECA9456D Vs. The Asst. Commissioner of Income Tax, …. प्रत्यथी / Respondent Central C…

M/S. Sava Healthcare Ltd, Pune vs. Assistant Commissioner of Income Tax, Pune

In the result, 70% of world profits are added in the hands of assessee under guise of Profit Split Method

ITA 1062/PUN/2017[2007-08]Status: DisposedITAT Pune27 Jun 2019AY 2007-08

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am आयकर अपीऱ सं. / Ita Nos.1062 To 1068/Pun/2017 यििाारण वषा / Assessment Years : 2007-08 To 2013-14

For Appellant: Shri Kishore PhadkeFor Respondent: Ms Nandita Kanchan
Section 143(3)Section 144CSection 144C(8)Section 92C(3)

…आयकर अपीऱीय अधिकरण पुणे न्यायपीठ “बी” पुणे में IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE सुश्री सुषमा चावऱा, न्याययक सदस्य एवं श्री अयिऱ चतुवेदी, ऱेखा सदस्य के समक्ष BEFORE MS. SUSHMA CHOWLA, JM AND SHRI ANIL CHATURVEDI, AM आयकर अपीऱ सं. / ITA Nos.1062 to 1068/PUN/2017 यििाारण वषा / Assessment Years : 2007-08 to 2013-14 M/s. Sava Healthcare Ltd. (earlier known as Anagha Pharma Pvt. Ltd.) Sava House, 3rd Floor, Lawani Plaza, B-Wing, Plot No.57/58, Sakorenagar, Vimannagar अऩीऱाथी/Appellant Pune – 411014 …. PAN: AAECA9456D Vs. The Asst. Commissioner of Income Tax, …. प्रत्यथी / Respondent Central C…

Jubilant Biosys Ltd, Noida vs. DCIT, Circle-1, Noida

In the result appeals filed by assessee in all the years under consideration before us stands partly allowed

ITA 2760/DEL/2018[2014-15]Status: DisposedITAT Delhi28 Nov 2018AY 2014-15

Bench: Shri Nk Saini & Smt. Beena A Pillai

For Appellant: Sh. KM Gupta, AdvFor Respondent: Sh. Manish Gupta, CIT,DR
Section 251(2)

…302/Del/17, 1822&1823/Del/18, 2759 & 2760/Del/18 Jubilant Biosys Ltd. ITA No. 1824 & 1825/Del/18, 2757 & 2758/Del/18 Jubilant Chemsys Ltd. 5. 44 ITR 891 6. 66 ITR 443 7. Sneh Lata vs. CIT 61 ITR 139, 143 (1), CIT vs. Jagdish 51 ITR 266 (2), Prabhudas vs. CIT 62 ITR 621(3), CIT vs. Chaganlal 148 ITR 7 (4), Lokenath vs. CIT 161 ITR 82 (5), CIT vs. Nirbheram 127 ITR 491 (6), 8. We also refer to decision of Hon’ble Bombay High Court in case of Shapoorji Pallonji Mystery vs CIT (which has been affirmed by Hon’ble Supreme Court in 44 ITR 891, referred to herein above). Hon’ble Bombay High Court clarified that “Source”…

Jubilant Biosys Ltd, Noida vs. DCIT, Circle-1, Noida

In the result appeals filed by assessee in all the years under consideration before us stands partly allowed

ITA 2759/DEL/2018[2013-14]Status: DisposedITAT Delhi28 Nov 2018AY 2013-14

Bench: Shri Nk Saini & Smt. Beena A Pillai

For Appellant: Sh. KM Gupta, AdvFor Respondent: Sh. Manish Gupta, CIT,DR
Section 251(2)

…302/Del/17, 1822&1823/Del/18, 2759 & 2760/Del/18 Jubilant Biosys Ltd. ITA No. 1824 & 1825/Del/18, 2757 & 2758/Del/18 Jubilant Chemsys Ltd. 5. 44 ITR 891 6. 66 ITR 443 7. Sneh Lata vs. CIT 61 ITR 139, 143 (1), CIT vs. Jagdish 51 ITR 266 (2), Prabhudas vs. CIT 62 ITR 621(3), CIT vs. Chaganlal 148 ITR 7 (4), Lokenath vs. CIT 161 ITR 82 (5), CIT vs. Nirbheram 127 ITR 491 (6), 8. We also refer to decision of Hon’ble Bombay High Court in case of Shapoorji Pallonji Mystery vs CIT (which has been affirmed by Hon’ble Supreme Court in 44 ITR 891, referred to herein above). Hon’ble Bombay High Court clarified that “Source”…

Jubilant Chemsys Ltd., Noida vs. DCIT, Circle-1, Noida

In the result appeals filed by assessee in all the years under consideration before us stands partly allowed

ITA 2758/DEL/2018[2013-14]Status: DisposedITAT Delhi28 Nov 2018AY 2013-14

Bench: Shri Nk Saini & Smt. Beena A Pillai

For Appellant: Sh. KM Gupta, AdvFor Respondent: Sh. Manish Gupta, CIT,DR
Section 251(2)

…302/Del/17, 1822&1823/Del/18, 2759 & 2760/Del/18 Jubilant Biosys Ltd. ITA No. 1824 & 1825/Del/18, 2757 & 2758/Del/18 Jubilant Chemsys Ltd. 5. 44 ITR 891 6. 66 ITR 443 7. Sneh Lata vs. CIT 61 ITR 139, 143 (1), CIT vs. Jagdish 51 ITR 266 (2), Prabhudas vs. CIT 62 ITR 621(3), CIT vs. Chaganlal 148 ITR 7 (4), Lokenath vs. CIT 161 ITR 82 (5), CIT vs. Nirbheram 127 ITR 491 (6), 8. We also refer to decision of Hon’ble Bombay High Court in case of Shapoorji Pallonji Mystery vs CIT (which has been affirmed by Hon’ble Supreme Court in 44 ITR 891, referred to herein above). Hon’ble Bombay High Court clarified that “Source”…

Jubilant Chemsys Ltd., Noida vs. DCIT, Circle-1, Noida

In the result appeals filed by assessee in all the years under consideration before us stands partly allowed

ITA 2757/DEL/2018[2012-13]Status: DisposedITAT Delhi28 Nov 2018AY 2012-13

Bench: Shri Nk Saini & Smt. Beena A Pillai

For Appellant: Sh. KM Gupta, AdvFor Respondent: Sh. Manish Gupta, CIT,DR
Section 251(2)

…302/Del/17, 1822&1823/Del/18, 2759 & 2760/Del/18 Jubilant Biosys Ltd. ITA No. 1824 & 1825/Del/18, 2757 & 2758/Del/18 Jubilant Chemsys Ltd. 5. 44 ITR 891 6. 66 ITR 443 7. Sneh Lata vs. CIT 61 ITR 139, 143 (1), CIT vs. Jagdish 51 ITR 266 (2), Prabhudas vs. CIT 62 ITR 621(3), CIT vs. Chaganlal 148 ITR 7 (4), Lokenath vs. CIT 161 ITR 82 (5), CIT vs. Nirbheram 127 ITR 491 (6), 8. We also refer to decision of Hon’ble Bombay High Court in case of Shapoorji Pallonji Mystery vs CIT (which has been affirmed by Hon’ble Supreme Court in 44 ITR 891, referred to herein above). Hon’ble Bombay High Court clarified that “Source”…

Jubilant Chemsys Ltd., Noida vs. DCIT, Circle-1, Noida

In the result appeals filed by assessee in all the years under consideration before us stands partly allowed

ITA 1825/DEL/2018[2013-14]Status: DisposedITAT Delhi28 Nov 2018AY 2013-14

Bench: Shri Nk Saini & Smt. Beena A Pillai

For Appellant: Sh. KM Gupta, AdvFor Respondent: Sh. Manish Gupta, CIT,DR
Section 251(2)

…302/Del/17, 1822&1823/Del/18, 2759 & 2760/Del/18 Jubilant Biosys Ltd. ITA No. 1824 & 1825/Del/18, 2757 & 2758/Del/18 Jubilant Chemsys Ltd. 5. 44 ITR 891 6. 66 ITR 443 7. Sneh Lata vs. CIT 61 ITR 139, 143 (1), CIT vs. Jagdish 51 ITR 266 (2), Prabhudas vs. CIT 62 ITR 621(3), CIT vs. Chaganlal 148 ITR 7 (4), Lokenath vs. CIT 161 ITR 82 (5), CIT vs. Nirbheram 127 ITR 491 (6), 8. We also refer to decision of Hon’ble Bombay High Court in case of Shapoorji Pallonji Mystery vs CIT (which has been affirmed by Hon’ble Supreme Court in 44 ITR 891, referred to herein above). Hon’ble Bombay High Court clarified that “Source”…

Jubilant Chemsys Ltd., Noida vs. DCIT, Circle-1, Noida

In the result appeals filed by assessee in all the years under consideration before us stands partly allowed

ITA 1824/DEL/2018[2012-13]Status: DisposedITAT Delhi28 Nov 2018AY 2012-13

Bench: Shri Nk Saini & Smt. Beena A Pillai

For Appellant: Sh. KM Gupta, AdvFor Respondent: Sh. Manish Gupta, CIT,DR
Section 251(2)

…302/Del/17, 1822&1823/Del/18, 2759 & 2760/Del/18 Jubilant Biosys Ltd. ITA No. 1824 & 1825/Del/18, 2757 & 2758/Del/18 Jubilant Chemsys Ltd. 5. 44 ITR 891 6. 66 ITR 443 7. Sneh Lata vs. CIT 61 ITR 139, 143 (1), CIT vs. Jagdish 51 ITR 266 (2), Prabhudas vs. CIT 62 ITR 621(3), CIT vs. Chaganlal 148 ITR 7 (4), Lokenath vs. CIT 161 ITR 82 (5), CIT vs. Nirbheram 127 ITR 491 (6), 8. We also refer to decision of Hon’ble Bombay High Court in case of Shapoorji Pallonji Mystery vs CIT (which has been affirmed by Hon’ble Supreme Court in 44 ITR 891, referred to herein above). Hon’ble Bombay High Court clarified that “Source”…

Jubilant Biosys Ltd, Noida vs. DCIT, Circle-1, Noida

In the result appeals filed by assessee in all the years under consideration before us stands partly allowed

ITA 1823/DEL/2018[2014-15]Status: DisposedITAT Delhi28 Nov 2018AY 2014-15

Bench: Shri Nk Saini & Smt. Beena A Pillai

For Appellant: Sh. KM Gupta, AdvFor Respondent: Sh. Manish Gupta, CIT,DR
Section 251(2)

…302/Del/17, 1822&1823/Del/18, 2759 & 2760/Del/18 Jubilant Biosys Ltd. ITA No. 1824 & 1825/Del/18, 2757 & 2758/Del/18 Jubilant Chemsys Ltd. 5. 44 ITR 891 6. 66 ITR 443 7. Sneh Lata vs. CIT 61 ITR 139, 143 (1), CIT vs. Jagdish 51 ITR 266 (2), Prabhudas vs. CIT 62 ITR 621(3), CIT vs. Chaganlal 148 ITR 7 (4), Lokenath vs. CIT 161 ITR 82 (5), CIT vs. Nirbheram 127 ITR 491 (6), 8. We also refer to decision of Hon’ble Bombay High Court in case of Shapoorji Pallonji Mystery vs CIT (which has been affirmed by Hon’ble Supreme Court in 44 ITR 891, referred to herein above). Hon’ble Bombay High Court clarified that “Source”…

Jubilant Biosys Ltd, Noida vs. DCIT, Circle-1, Noida

In the result appeals filed by assessee in all the years under consideration before us stands partly allowed

ITA 1822/DEL/2018[2013-14]Status: DisposedITAT Delhi28 Nov 2018AY 2013-14

Bench: Shri Nk Saini & Smt. Beena A Pillai

For Appellant: Sh. KM Gupta, AdvFor Respondent: Sh. Manish Gupta, CIT,DR
Section 251(2)

…302/Del/17, 1822&1823/Del/18, 2759 & 2760/Del/18 Jubilant Biosys Ltd. ITA No. 1824 & 1825/Del/18, 2757 & 2758/Del/18 Jubilant Chemsys Ltd. 5. 44 ITR 891 6. 66 ITR 443 7. Sneh Lata vs. CIT 61 ITR 139, 143 (1), CIT vs. Jagdish 51 ITR 266 (2), Prabhudas vs. CIT 62 ITR 621(3), CIT vs. Chaganlal 148 ITR 7 (4), Lokenath vs. CIT 161 ITR 82 (5), CIT vs. Nirbheram 127 ITR 491 (6), 8. We also refer to decision of Hon’ble Bombay High Court in case of Shapoorji Pallonji Mystery vs CIT (which has been affirmed by Hon’ble Supreme Court in 44 ITR 891, referred to herein above). Hon’ble Bombay High Court clarified that “Source”…

Jubilant Biosys Ltd., Noida vs. JCIT, Range- 1, Noida

In the result appeals filed by assessee in all the years under consideration before us stands partly allowed

ITA 7302/DEL/2017[2011-12]Status: DisposedITAT Delhi28 Nov 2018AY 2011-12

Bench: Shri Nk Saini & Smt. Beena A Pillai

For Appellant: Sh. KM Gupta, AdvFor Respondent: Sh. Manish Gupta, CIT,DR
Section 251(2)

…302/Del/17, 1822&1823/Del/18, 2759 & 2760/Del/18 Jubilant Biosys Ltd. ITA No. 1824 & 1825/Del/18, 2757 & 2758/Del/18 Jubilant Chemsys Ltd. 5. 44 ITR 891 6. 66 ITR 443 7. Sneh Lata vs. CIT 61 ITR 139, 143 (1), CIT vs. Jagdish 51 ITR 266 (2), Prabhudas vs. CIT 62 ITR 621(3), CIT vs. Chaganlal 148 ITR 7 (4), Lokenath vs. CIT 161 ITR 82 (5), CIT vs. Nirbheram 127 ITR 491 (6), 8. We also refer to decision of Hon’ble Bombay High Court in case of Shapoorji Pallonji Mystery vs CIT (which has been affirmed by Hon’ble Supreme Court in 44 ITR 891, referred to herein above). Hon’ble Bombay High Court clarified that “Source”…

Shri Sunil Sojatia, Indore vs. The ACIT Circle -2(1), Indore

In the result, the appeal of the assessee is partly allowed

ITA 312/IND/2015[2010-11]Status: DisposedITAT Indore23 Oct 2018AY 2010-11

Bench: Shri Kul Bharat & Shri Manish Borad

Section 143(2)Section 234BSection 271(1)(c)Section 50CSection 54BSection 68

…ent was followed in following cases: - (a) CIT vs Sardari Lal & Co. 251 ITR 864 (Del.)(FB). CIT has not power to travel beyond the subject matter of the assessment. (b) CIT vs. Rai Bahadur Hardutroy Motilal Chamaria [1967] 66 ITR 443 (SC); (c) Prabhudas Ramji 62 ITR 621 (Guj.); CIT vs Nirbheram 127 ITR 491 (MP); (d) CIT vs Chaganlal Kailas & Co. 148 ITR 7 (Mad.). By the exercise of the power to assess fresh sources of income, the assessee is deprived of a finding by two tribunals and one right of appeal. (e) Jagarnath Therani vs CIT AIR 1925 Pat 408. Where the assessee objects validity of assessment, power of CIT…

Shri Prabhat Sojatia, Indore vs. The ACIT 2(1), Indore

In the result, the appeal of the assessee is partly allowed

ITA 310/IND/2015[2010-11]Status: DisposedITAT Indore23 Oct 2018AY 2010-11

Bench: Shri Kul Bharat & Shri Manish Borad

Section 143(2)Section 234BSection 271(1)(c)Section 50CSection 54BSection 68

…ent was followed in following cases: - (a) CIT vs Sardari Lal & Co. 251 ITR 864 (Del.)(FB). CIT has not power to travel beyond the subject matter of the assessment. (b) CIT vs. Rai Bahadur Hardutroy Motilal Chamaria [1967] 66 ITR 443 (SC); (c) Prabhudas Ramji 62 ITR 621 (Guj.); CIT vs Nirbheram 127 ITR 491 (MP); (d) CIT vs Chaganlal Kailas & Co. 148 ITR 7 (Mad.). By the exercise of the power to assess fresh sources of income, the assessee is deprived of a finding by two tribunals and one right of appeal. (e) Jagarnath Therani vs CIT AIR 1925 Pat 408. Where the assessee objects validity of assessment, power of CIT…

CIT v. Rai Bahadur Hardutroy Motilal Chamaria (62 ITR 621) — Cited in 17 Judgments | BharatTax