CIT v. S.M. Oil Extraction Pvt. Ltd.

190 ITR 404High Court1991#15174 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 348,615 Indian tax judgments — from 1997 to 2023.

Judgments citing CIT v. S.M. Oil Extraction Pvt. Ltd.

Principal Commissioner of Income Tax Central 1 Kolkata vs. M/S Techno Tracom Pvt Ltd

ITAT/67/2023HC Calcutta27 Mar 2023

Bench: : The Hon’Ble Justice T.S. Sivagnanam & The Hon’Ble Justice Hiranmay Bhattacharyya Date : 27Th March, 2023 Appearance : Mr. Tilak Mitra, Adv. ...For The Appellant Mr. J. P. Khaitan, Sr. Adv. Mr. Pratyush Jhunjhunwala, Adv. Mr. Anil Dugar, Adv. ...For The Respondent. The Court : There Is A Delay Of 168 Days In Filing The Appeal. We Have Heard Mr. Tilak Mitra, Learned Counsel For The Appellant & Mr. J. P. Khaitan, Learned Senior Counsel For The Respondent & Perused The Averments Set Out In The Affidavit Filed In Support Of The Application For Condonation. We Find Sufficient Cause Has Been Shown For Not Preferring The Appeal Within The Period Of Limitation.

Section 143(3)Section 153ASection 154ASection 260ASection 263Section 68

…This was impugned before the Tribunal. The Tribunal after taking note of various decisions of the Hon’ble Supreme Court and High Courts and, more particularly, the decision of this Court in the case of CIT vs. S.M. Oil Extraction Pvt. Ltd. reported in (1991) 190 ITR 404 (Cal) wherein it was held that the Commissioner is entitled for the purpose of exercising his revisional jurisdiction to look into the whole evidence. The Court explained the expression “record” as used in Section 263 of the Act to be comprehensive enough to include the whole record of evidence on which the original assessment order was based.…

Techno Tracom Pvt. Ltd., Kolkata vs. ACIT, Cir.1(2), Kolkata

In the result, the appeal of the assessee is allowed

ITA 205/KOL/2021[2009-10]Status: DisposedITAT Kolkata18 Apr 2022AY 2009-10

Bench: Shri A. T. Varkey, Jm & Shri Rajesh Kumar, Am]

Section 153ASection 263

…1 Techno Tracom Pvt. Ltd., AY: 2009-10 IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, KOLKATA [Before Shri A. T. Varkey, JM & Shri Rajesh Kumar, AM] I.T.A. No. 205/Kol/2021 Assessment Year: 2009-10 Techno Tracom Pvt. Ltd. Vs. Assistant Commissioner of Income- (PAN: AACCT9559J) tax, Central Circle-1(2), Kolkata. Appellant Respondent Date of Hearing 11.03.2022 Date of Pronouncement 18.04.2022 For the Appellant Shri S. M. Surana, Advocate For the Respondent Shri Sudipta Guha, CIT, DR ORDER Per Shri A.T.Varkey, JM This is an appeal preferred by the assessee against the order of Ld. Pr. CIT, Central- 1, Kolkata da…

M/S. Span Foundation Pvt. Ltd., Kolkata vs. DCIT, Central Circle - 3(2), Kolkata

In the result, appeal of the assessee is allowed

ITA 2521/KOL/2017[2009-10]Status: DisposedITAT Kolkata18 Apr 2018AY 2009-10

Bench: Shri A. T Varkey, Jm &Dr. A.L.Saini, Am आयकरअपीलसं/.Ita No.2519/Kol/2017 ("नधा"रणवष" / Assessment Year: 2009-10) M/S. Garg Brothers Pvt. Ltd. Vs. Dcit, Central Circle- 3(2), Kolkata 57, Burtolla Street, Aayakar Bhawan Poorva, 110, Kolkata – 700 007. Shantipally, Kolkata – 700 107. "थायीलेखासं/.जीआइआरसं/.Pan/Gir No. : Aaacg 9775 F (Assessee) .. (Revenue) & आयकरअपीलसं/.Ita No.2520/Kol/2017 ("नधा"रणवष" / Assessment Year: 2009-10) M/S. Cliff Treximpvt. Ltd. Vs. Dcit, Central Circle- 3(2), Kolkata 57, Burtolla Street, Aayakar Bhawan Poorva, 110, Kolkata – 700 007. Shantipally, Kolkata – 700 107. "थायीलेखासं/.जीआइआरसं/.Pan/Gir No. : Aabcc 0961 E (Assessee) .. (Revenue) & आयकरअपीलसं/.Ita No.2521/Kol/2017 ("नधा"रणवष" / Assessment Year: 2009-10) M/S. Span Foundation Pvt. Vs. Dcit, Central Circle- Ltd. 3(2), Kolkata Aayakar Bhawan Poorva, 110, 57, Burtolla Street, Shantipally, Kolkata – 700 107. Kolkata – 700 007. "थायीलेखासं/.जीआइआरसं/.Pan/Gir No. : Aaecs 4605 C (Assessee) .. (Revenue)

For Appellant: Shri S.K. Tulsiyan, Advocate & Bhoomija Verma, ARFor Respondent: Shri G. Mallikarjuna, CIT(DR)
Section 263

…erred to the DDIT(Inv.) by the A.O. and before receiving report, assessment order was passed. 21. To buttress the above position clear, reliance was placed on the decision of jurisdictional High Court in the case of CIT v. S.M. Oil Extraction Pvt. Ltd. (1991) 190 ITR 404 (Cal). For better appreciation of the ratio of the decision, facts in nutshell in the said case were that the ITO while making the assessment u/s.143(3) accepted the value of plant & machinery as reflected in the balance sheet in toto. During the course of assessment proceeding, the A.O. himself referred the matter for valuation to the Valuation…

M/S. Cliff Trexim Pvt. Ltd., Kolkata vs. DCIT, Central Circle - 3(2), Kolkata

In the result, appeal of the assessee is allowed

ITA 2520/KOL/2017[2009-10]Status: DisposedITAT Kolkata18 Apr 2018AY 2009-10

Bench: Shri A. T Varkey, Jm &Dr. A.L.Saini, Am आयकरअपीलसं/.Ita No.2519/Kol/2017 ("नधा"रणवष" / Assessment Year: 2009-10) M/S. Garg Brothers Pvt. Ltd. Vs. Dcit, Central Circle- 3(2), Kolkata 57, Burtolla Street, Aayakar Bhawan Poorva, 110, Kolkata – 700 007. Shantipally, Kolkata – 700 107. "थायीलेखासं/.जीआइआरसं/.Pan/Gir No. : Aaacg 9775 F (Assessee) .. (Revenue) & आयकरअपीलसं/.Ita No.2520/Kol/2017 ("नधा"रणवष" / Assessment Year: 2009-10) M/S. Cliff Treximpvt. Ltd. Vs. Dcit, Central Circle- 3(2), Kolkata 57, Burtolla Street, Aayakar Bhawan Poorva, 110, Kolkata – 700 007. Shantipally, Kolkata – 700 107. "थायीलेखासं/.जीआइआरसं/.Pan/Gir No. : Aabcc 0961 E (Assessee) .. (Revenue) & आयकरअपीलसं/.Ita No.2521/Kol/2017 ("नधा"रणवष" / Assessment Year: 2009-10) M/S. Span Foundation Pvt. Vs. Dcit, Central Circle- Ltd. 3(2), Kolkata Aayakar Bhawan Poorva, 110, 57, Burtolla Street, Shantipally, Kolkata – 700 107. Kolkata – 700 007. "थायीलेखासं/.जीआइआरसं/.Pan/Gir No. : Aaecs 4605 C (Assessee) .. (Revenue)

For Appellant: Shri S.K. Tulsiyan, Advocate & Bhoomija Verma, ARFor Respondent: Shri G. Mallikarjuna, CIT(DR)
Section 263

…erred to the DDIT(Inv.) by the A.O. and before receiving report, assessment order was passed. 21. To buttress the above position clear, reliance was placed on the decision of jurisdictional High Court in the case of CIT v. S.M. Oil Extraction Pvt. Ltd. (1991) 190 ITR 404 (Cal). For better appreciation of the ratio of the decision, facts in nutshell in the said case were that the ITO while making the assessment u/s.143(3) accepted the value of plant & machinery as reflected in the balance sheet in toto. During the course of assessment proceeding, the A.O. himself referred the matter for valuation to the Valuation…

M/S. Garg Brothers Pvt. Ltd., Kolkata vs. DCIT, Central Circle - 3(2), Kolkata

In the result, appeal of the assessee is allowed

ITA 2519/KOL/2017[2009-10]Status: DisposedITAT Kolkata18 Apr 2018AY 2009-10

Bench: Shri A. T Varkey, Jm &Dr. A.L.Saini, Am आयकरअपीलसं/.Ita No.2519/Kol/2017 ("नधा"रणवष" / Assessment Year: 2009-10) M/S. Garg Brothers Pvt. Ltd. Vs. Dcit, Central Circle- 3(2), Kolkata 57, Burtolla Street, Aayakar Bhawan Poorva, 110, Kolkata – 700 007. Shantipally, Kolkata – 700 107. "थायीलेखासं/.जीआइआरसं/.Pan/Gir No. : Aaacg 9775 F (Assessee) .. (Revenue) & आयकरअपीलसं/.Ita No.2520/Kol/2017 ("नधा"रणवष" / Assessment Year: 2009-10) M/S. Cliff Treximpvt. Ltd. Vs. Dcit, Central Circle- 3(2), Kolkata 57, Burtolla Street, Aayakar Bhawan Poorva, 110, Kolkata – 700 007. Shantipally, Kolkata – 700 107. "थायीलेखासं/.जीआइआरसं/.Pan/Gir No. : Aabcc 0961 E (Assessee) .. (Revenue) & आयकरअपीलसं/.Ita No.2521/Kol/2017 ("नधा"रणवष" / Assessment Year: 2009-10) M/S. Span Foundation Pvt. Vs. Dcit, Central Circle- Ltd. 3(2), Kolkata Aayakar Bhawan Poorva, 110, 57, Burtolla Street, Shantipally, Kolkata – 700 107. Kolkata – 700 007. "थायीलेखासं/.जीआइआरसं/.Pan/Gir No. : Aaecs 4605 C (Assessee) .. (Revenue)

For Appellant: Shri S.K. Tulsiyan, Advocate & Bhoomija Verma, ARFor Respondent: Shri G. Mallikarjuna, CIT(DR)
Section 263

…erred to the DDIT(Inv.) by the A.O. and before receiving report, assessment order was passed. 21. To buttress the above position clear, reliance was placed on the decision of jurisdictional High Court in the case of CIT v. S.M. Oil Extraction Pvt. Ltd. (1991) 190 ITR 404 (Cal). For better appreciation of the ratio of the decision, facts in nutshell in the said case were that the ITO while making the assessment u/s.143(3) accepted the value of plant & machinery as reflected in the balance sheet in toto. During the course of assessment proceeding, the A.O. himself referred the matter for valuation to the Valuation…

Commr. of Income Tax, Bangalore vs. Shree Manjunatheawara Packing Products

C.A. No.-008467-008467 - 1997Supreme Court02 Dec 1997
For Respondent: SHREE MAN JUNATHESWARE, PACKING PRODUCTS & CAMPHOR WORKS
Section 263Section 263(1)

…http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 10 PETITIONER: THE COMMISSIONER OF INCOME-TAX, BANGALORE Vs. RESPONDENT: SHREE MAN JUNATHESWARE, PACKING PRODUCTS & CAMPHOR WORKS DATE OF JUDGMENT: 02/12/1997 BENCH: G.T. NANAVATI, M. JAGANNADHA RAO. ACT: HEADNOTE: JUDGMENT: THE 2ND DAY OF DECEMBER, 1997 Present : Hon’ble Mr. Justice G.T. Nanavati Hon’ble Mr. Justice M. Jagannadha Rao K.N. Shukla, Sr. Adv., B.k. Prasad, and S. Rajappa, Advs. with him for the appellant Ms. Indu Malhotra, Adv. for the Respondent J U D G M E N T…

CIT v. S.M. Oil Extraction Pvt. Ltd. (190 ITR 404) — Cited in 6 Judgments | BharatTax