CIT v. Ramesh Electric & Trading Co.

203 ITR 497High Court1993#15260 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2020 to 2022.

Also reported as

77 Taxmann 43

Judgments citing CIT v. Ramesh Electric & Trading Co.

Shapoorji Pallonji Bumi Armada P.Ltd., Mumbai vs. Asst. CIT -1(3)(1), Mumbai

In the result, the appeal is partly allowed in the terms indicated above

ITA 1353/MUM/2021[2016-17]Status: DisposedITAT Mumbai27 Jun 2022AY 2016-17

Bench: Us.

Section 154

…of the record. A decision on a debatable point of law is not a mistake apparent from the record….”. While on this issue, one may also usefully take note of Hon‟ble jurisdictional High Court‟s judgment in the case of CIT Vs Ramesh Electric & Trading Co [(1993) 203 ITR 497 (Bom)] wherein Their Lordships have, inter alia, observed that the power of rectification of mistake apparent from the record “can be exercised only when the mistake which is sought to be rectified is an obvious and patent mistake which is apparent from the record, and not a mistake which requires to be established by arguments and a long drawn p…

Sp Armada Oil Exploration P. Ltd., Mumbai vs. Dy CIT-3(3)(3), Mumbai

In the result, the appeal is partly allowed in the terms indicated above

ITA 1352/MUM/2021[2016-17]Status: DisposedITAT Mumbai27 Jun 2022AY 2016-17

Bench: Us.

Section 154

…of the record. A decision on a debatable point of law is not a mistake apparent from the record….”. While on this issue, one may also usefully take note of Hon‟ble jurisdictional High Court‟s judgment in the case of CIT Vs Ramesh Electric & Trading Co [(1993) 203 ITR 497 (Bom)] wherein Their Lordships have, inter alia, observed that the power of rectification of mistake apparent from the record “can be exercised only when the mistake which is sought to be rectified is an obvious and patent mistake which is apparent from the record, and not a mistake which requires to be established by arguments and a long drawn p…

Dr. D. Y. Patil Vidyapeeth Society, Pune vs. Jt. CIT (OSD) Central Circle-7(3), Mumbai

In the result, appeals for the A

ITA 53/MUM/2021[2017-18]Status: DisposedITAT Mumbai26 Jul 2021AY 2017-18

Bench: Shri Mahavir Singh & Shri S. Rifaur Rahman

For Appellant: Shri Rajeev KhandelwalFor Respondent: Ms. Leena Srivastava
Section 143(3)Section 153CSection 154

…the assessee by way of an order u/s 154 of the Act with limited jurisdiction of rectification of order in the case of a 'mistake apparent on record'. The Hon'ble Bombay High Court in the case of CIT v. Ramesh Electric & Trading Co. [1994] 77 Taxman 43/119931 203 ITR 497, while relying upon the decision of the Hon'ble Supreme Court in the case of T. S. Balaram, ITO v. Volkart Brothers 119711 82 ITR 50 has categorically held that the power of rectification under section 254(2) of the Income-tax Act can be exercised only when the mistake which is sought to be rectified is an obvious and patent; mistake which is app…

Dr. D. Y. Patil Vidyapeeth Society, Pune vs. Jt. CIT (OSD) Central Circle-7(3), Mumbai

In the result, appeals for the A

ITA 48/MUM/2021[2012-13]Status: DisposedITAT Mumbai26 Jul 2021AY 2012-13

Bench: Shri Mahavir Singh & Shri S. Rifaur Rahman

For Appellant: Shri Rajeev KhandelwalFor Respondent: Ms. Leena Srivastava
Section 143(3)Section 153CSection 154

…the assessee by way of an order u/s 154 of the Act with limited jurisdiction of rectification of order in the case of a 'mistake apparent on record'. The Hon'ble Bombay High Court in the case of CIT v. Ramesh Electric & Trading Co. [1994] 77 Taxman 43/119931 203 ITR 497, while relying upon the decision of the Hon'ble Supreme Court in the case of T. S. Balaram, ITO v. Volkart Brothers 119711 82 ITR 50 has categorically held that the power of rectification under section 254(2) of the Income-tax Act can be exercised only when the mistake which is sought to be rectified is an obvious and patent; mistake which is app…

Dr. D. Y. Patil Vidyapeeth Society, Pune vs. Jt. CIT (OSD), Central Circle-7(1), Mumbai

In the result, appeals for the A

ITA 47/MUM/2021[2011-12]Status: DisposedITAT Mumbai26 Jul 2021AY 2011-12

Bench: Shri Mahavir Singh & Shri S. Rifaur Rahman

For Appellant: Shri Rajeev KhandelwalFor Respondent: Ms. Leena Srivastava
Section 143(3)Section 153CSection 154

…the assessee by way of an order u/s 154 of the Act with limited jurisdiction of rectification of order in the case of a 'mistake apparent on record'. The Hon'ble Bombay High Court in the case of CIT v. Ramesh Electric & Trading Co. [1994] 77 Taxman 43/119931 203 ITR 497, while relying upon the decision of the Hon'ble Supreme Court in the case of T. S. Balaram, ITO v. Volkart Brothers 119711 82 ITR 50 has categorically held that the power of rectification under section 254(2) of the Income-tax Act can be exercised only when the mistake which is sought to be rectified is an obvious and patent; mistake which is app…

Sh. Sandeep Bhargava (HUF), Chandigarh vs. DCIT, C-1(1), Chandigarh

In the result, the appeal of the assessee stands allowed

ITA 43/CHANDI/2019[2012-13]Status: DisposedITAT Chandigarh02 Jul 2020AY 2012-13

Bench: Shri N.K. Saini & Shri Sanjay Gargआयकरअपीलसं./Ita No.43/Chd/2019 "नधा"रणवष" / Assessment Year : 2012-13

For Appellant: Shri Ashwani Kumar, CAFor Respondent: Smt. Geetinder Mann, ACIT
Section 143(3)Section 154Section 250(6)Section 54Section 54B

…gned order u/s 154 of the Act with limited jurisdiction of rectification of order in the case of a ‘mistake apparent on record’ in the order. The Hon'ble Bombay High Court in the case of ‘Commissioner Of Income-Tax vs Ramesh Electric And Trading Co.’ (1993) 203 ITR 497 (Bom.), wherein, the Hon'ble High Court while relying upon the decision of the Hon’ble Supreme Court in the case of ‘T. S. Balaram, ITO v. Volkart Brothers’ [1971] 82 ITR 50 and further relying upon the decisions of the various High Courts has categorically held that the power of rectification under section 254(2) of the Income- tax Act can b…

CIT v. Ramesh Electric & Trading Co. (203 ITR 497) — Cited in 6 Judgments | BharatTax