CIT v. Rashid Exports Industries and Ors.

389 ITR 293High Court2016#24783 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2018 to 2018.

Judgments citing CIT v. Rashid Exports Industries and Ors.

Shri Sanjay Kumar Tyagi, Meerut vs. ACIT, Meerut

In the result, the appeal of the assessee in ITA No

ITA 4979/DEL/2015[2008-09]Status: DisposedITAT Delhi27 Feb 2018AY 2008-09

Bench: Shri N. K. Saini & Ms Suchitra Kamblesanjay Kumar Vs Cit Prop. Tyagi Associates Meerut H-45, Gandhi Nagar, Garh Road, (Respondent) Meerut Aczpk2030M (Applicant) Sanjay Kumar Tyagi Vs Acit H. No. 45, Gandhi Nagar, Circle-2, Gali No. 3, Garh Road Bhansali Ground Meerut Meerut Acapk2030M (Respondent) (Applicant) Acit Sanjay Kumar Tyagi Vs Circle-2, H. No. 45, Gandhi Nagar, Bhansali Ground Gali No. 3, Garh Road Meerut Meerut (Applicant) Acapk2030M (Respondent)

For Appellant: “1. That the impugned
Section 143(1)Section 143(3)Section 263

…43(3) of the Act. The direction of the Ld. CIT to re-examine and verify the same again while invoking the provisions of Section 263 of the Act was not justified. The reliance was placed on the following case laws:- " CIT Vs Rashid Exports Industries and Ors. 389 ITR 293 (All.) " CIT Vs. Ashish Rajpal 320 ITR 674 (Del.) " CIT Vs. Contimeters Electricals Pvt. Ltd. 317 ITR 249 (Del.) " CIT Vs. G. K. Kabra 211 ITR 336, (A.P.) " CIT, Ghaziabad Vs M/s Raj Shyama Construction (P) Ltd. in ITA No.40 of 2011 order dated 04.10.2017 (All. HC) 15. In his rival submissions, the Ld. CIT DR strongly supported the order of the L…

Sh. Sanjay Kumar, Meerut vs. CIT, Meerut

In the result, the appeal of the assessee in ITA No

ITA 2725/DEL/2013[2008-09]Status: DisposedITAT Delhi27 Feb 2018AY 2008-09

Bench: Shri N. K. Saini & Ms Suchitra Kamblesanjay Kumar Vs Cit Prop. Tyagi Associates Meerut H-45, Gandhi Nagar, Garh Road, (Respondent) Meerut Aczpk2030M (Applicant) Sanjay Kumar Tyagi Vs Acit H. No. 45, Gandhi Nagar, Circle-2, Gali No. 3, Garh Road Bhansali Ground Meerut Meerut Acapk2030M (Respondent) (Applicant) Acit Sanjay Kumar Tyagi Vs Circle-2, H. No. 45, Gandhi Nagar, Bhansali Ground Gali No. 3, Garh Road Meerut Meerut (Applicant) Acapk2030M (Respondent)

For Appellant: “1. That the impugned
Section 143(1)Section 143(3)Section 263

…43(3) of the Act. The direction of the Ld. CIT to re-examine and verify the same again while invoking the provisions of Section 263 of the Act was not justified. The reliance was placed on the following case laws:- " CIT Vs Rashid Exports Industries and Ors. 389 ITR 293 (All.) " CIT Vs. Ashish Rajpal 320 ITR 674 (Del.) " CIT Vs. Contimeters Electricals Pvt. Ltd. 317 ITR 249 (Del.) " CIT Vs. G. K. Kabra 211 ITR 336, (A.P.) " CIT, Ghaziabad Vs M/s Raj Shyama Construction (P) Ltd. in ITA No.40 of 2011 order dated 04.10.2017 (All. HC) 15. In his rival submissions, the Ld. CIT DR strongly supported the order of the L…

Kamala Brothers, Mumbai vs. ITO 24(2)91), Mumbai

In the result, both the appeals are allowed

ITA 7134/MUM/2014[2008-09]Status: DisposedITAT Mumbai29 Jan 2018AY 2008-09

Bench: Shri D.T. Garasia & Shri N.K. Pradhan

For Appellant: Shri Dr. K. Shivaram, A.R. &For Respondent: Shri R.P. Meena, D.R
Section 143(3)Section 263

…ew of this, the judgment in favour of assessee should be taken i.e. CIT vs. Vegetable Products Ltd. (1973) 88 ITR 192 (SC). He relied uon M/s. Kamala Brothers the decision of Hon’ble Allahabad High Court in the case of CIT vs. Rashid Exports Industries (2016) 389 ITR 293 (All.) (HC) wherein the High Court has held that when there is a conflict decision of High Courts, the order of the AO is not erroneous and revision is not bad in law. 5. The Ld. D.R. relied upon the order of the Ld. CIT(A). 6. We have heard the rival contentions of both the parties. We find that in this case the facts of the case are that asse…