CIT v. Shri Govindram Seksariya Charity Trust

166 ITR 580High Court1987#5287 most cited

What is CIT v. Shri Govindram Seksariya Charity Trust authority for?

An assessment order is not erroneous if the Assessing Officer has accepted the explanations made by the assessee. The revisional order is not proper if the Tribunal views that the Assessing Officer did not make proper inquiries.

22

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2024.

Also referred to as

CIT v. Shri Govindram Seksariya Charity Trust · 166 ITR 580 · assessment order · erroneous assessment · proper inquiries · revisional order · Section 263 · Assessing Officer · assessee explanation

Judgments citing CIT v. Shri Govindram Seksariya Charity Trust

NALANDA ENGICON PVT. LTD, PATNA,PATNA vs. PR. CIT CENTRAL, PATNA

In the result, all the appeals of the assessee are allowed as per terms indicated hereinabove

ITA 329/PAT/2024[2021-22]Status: DisposedITAT Patna12 Sept 2024AY 2021-22

Bench: Dr. Manish Borad & Shri Sonjoy Sarmai.T.A. Nos.322 To 329/Pat/2024 Assessment Years: 2014-15 To 2021-22

Section 127Section 143(3)Section 153ASection 263

…ional order was held not proper where the Tribunal took the view that in the facts of the case it could not be held that the Income-tax Officer had made the assessment without making proper inquiries. c) CIT vs. Shri Govindram Seksariya Charity Trust, (1987) 166 ITR 580 (MP) d) Venkatakrishna Rice Co. vs. CIT, (1987) 163 ITR 129 (Mad) e) CIT vs. Steller Investment Ltd. (1991) 59 Taxman 568, 569-70 (Del) f) CIT vs. J. P. GOEL (2001) 161 TAXMANN.COM 400 (CAL) Commissioner noticing order passed by the assessing officer prejudicial to the interests of Revenue since the assessing officer had not fully verified the fa…

NALANDA ENGICON PVT. LTD, PATNA,PATNA vs. PR. CIT CENTRAL, PATNA

In the result, all the appeals of the assessee are allowed as per terms indicated hereinabove

ITA 328/PAT/2024[2020-21]Status: DisposedITAT Patna12 Sept 2024AY 2020-21

Bench: Dr. Manish Borad & Shri Sonjoy Sarmai.T.A. Nos.322 To 329/Pat/2024 Assessment Years: 2014-15 To 2021-22

Section 127Section 143(3)Section 153ASection 263

…ional order was held not proper where the Tribunal took the view that in the facts of the case it could not be held that the Income-tax Officer had made the assessment without making proper inquiries. c) CIT vs. Shri Govindram Seksariya Charity Trust, (1987) 166 ITR 580 (MP) d) Venkatakrishna Rice Co. vs. CIT, (1987) 163 ITR 129 (Mad) e) CIT vs. Steller Investment Ltd. (1991) 59 Taxman 568, 569-70 (Del) f) CIT vs. J. P. GOEL (2001) 161 TAXMANN.COM 400 (CAL) Commissioner noticing order passed by the assessing officer prejudicial to the interests of Revenue since the assessing officer had not fully verified the fa…

NALANDA ENGICON PVT. LTD, PATNA,PATNA vs. PR. CIT CENTRAL, PATNA

In the result, all the appeals of the assessee are allowed as per terms indicated hereinabove

ITA 327/PAT/2024[2019-20]Status: DisposedITAT Patna12 Sept 2024AY 2019-20

Bench: Dr. Manish Borad & Shri Sonjoy Sarmai.T.A. Nos.322 To 329/Pat/2024 Assessment Years: 2014-15 To 2021-22

Section 127Section 143(3)Section 153ASection 263

…ional order was held not proper where the Tribunal took the view that in the facts of the case it could not be held that the Income-tax Officer had made the assessment without making proper inquiries. c) CIT vs. Shri Govindram Seksariya Charity Trust, (1987) 166 ITR 580 (MP) d) Venkatakrishna Rice Co. vs. CIT, (1987) 163 ITR 129 (Mad) e) CIT vs. Steller Investment Ltd. (1991) 59 Taxman 568, 569-70 (Del) f) CIT vs. J. P. GOEL (2001) 161 TAXMANN.COM 400 (CAL) Commissioner noticing order passed by the assessing officer prejudicial to the interests of Revenue since the assessing officer had not fully verified the fa…

NALANDA ENGICON PVT. LTD, PATNA,PATNA vs. PR. CIT CENTRAL, PATNA

In the result, all the appeals of the assessee are allowed as per terms indicated hereinabove

ITA 326/PAT/2024[2018-19]Status: DisposedITAT Patna12 Sept 2024AY 2018-19

Bench: Dr. Manish Borad & Shri Sonjoy Sarmai.T.A. Nos.322 To 329/Pat/2024 Assessment Years: 2014-15 To 2021-22

Section 127Section 143(3)Section 153ASection 263

…ional order was held not proper where the Tribunal took the view that in the facts of the case it could not be held that the Income-tax Officer had made the assessment without making proper inquiries. c) CIT vs. Shri Govindram Seksariya Charity Trust, (1987) 166 ITR 580 (MP) d) Venkatakrishna Rice Co. vs. CIT, (1987) 163 ITR 129 (Mad) e) CIT vs. Steller Investment Ltd. (1991) 59 Taxman 568, 569-70 (Del) f) CIT vs. J. P. GOEL (2001) 161 TAXMANN.COM 400 (CAL) Commissioner noticing order passed by the assessing officer prejudicial to the interests of Revenue since the assessing officer had not fully verified the fa…

NALANDA ENGICON PVT. LTD, PATNA,PATNA vs. PR. CIT CENTRAL, PATNA

In the result, all the appeals of the assessee are allowed as per terms indicated hereinabove

ITA 325/PAT/2024[2017-18]Status: DisposedITAT Patna12 Sept 2024AY 2017-18

Bench: Dr. Manish Borad & Shri Sonjoy Sarmai.T.A. Nos.322 To 329/Pat/2024 Assessment Years: 2014-15 To 2021-22

Section 127Section 143(3)Section 153ASection 263

…ional order was held not proper where the Tribunal took the view that in the facts of the case it could not be held that the Income-tax Officer had made the assessment without making proper inquiries. c) CIT vs. Shri Govindram Seksariya Charity Trust, (1987) 166 ITR 580 (MP) d) Venkatakrishna Rice Co. vs. CIT, (1987) 163 ITR 129 (Mad) e) CIT vs. Steller Investment Ltd. (1991) 59 Taxman 568, 569-70 (Del) f) CIT vs. J. P. GOEL (2001) 161 TAXMANN.COM 400 (CAL) Commissioner noticing order passed by the assessing officer prejudicial to the interests of Revenue since the assessing officer had not fully verified the fa…

NALANDA ENGICON PVT. LTD, PATNA,PATNA vs. PR. CIT CENTRAL, PATNA

In the result, all the appeals of the assessee are allowed as per terms indicated hereinabove

ITA 323/PAT/2024[2015-16]Status: DisposedITAT Patna12 Sept 2024AY 2015-16

Bench: Dr. Manish Borad & Shri Sonjoy Sarmai.T.A. Nos.322 To 329/Pat/2024 Assessment Years: 2014-15 To 2021-22

Section 127Section 143(3)Section 153ASection 263

…ional order was held not proper where the Tribunal took the view that in the facts of the case it could not be held that the Income-tax Officer had made the assessment without making proper inquiries. c) CIT vs. Shri Govindram Seksariya Charity Trust, (1987) 166 ITR 580 (MP) d) Venkatakrishna Rice Co. vs. CIT, (1987) 163 ITR 129 (Mad) e) CIT vs. Steller Investment Ltd. (1991) 59 Taxman 568, 569-70 (Del) f) CIT vs. J. P. GOEL (2001) 161 TAXMANN.COM 400 (CAL) Commissioner noticing order passed by the assessing officer prejudicial to the interests of Revenue since the assessing officer had not fully verified the fa…

NALANDA ENGICON PVT. LTD, PATNA,PATNA vs. PR. CIT (CENTRAL), PATNA

In the result, all the appeals of the assessee are allowed as per terms indicated hereinabove

ITA 322/PAT/2024[2014-15]Status: DisposedITAT Patna12 Sept 2024AY 2014-15

Bench: Dr. Manish Borad & Shri Sonjoy Sarmai.T.A. Nos.322 To 329/Pat/2024 Assessment Years: 2014-15 To 2021-22

Section 127Section 143(3)Section 153ASection 263

…ional order was held not proper where the Tribunal took the view that in the facts of the case it could not be held that the Income-tax Officer had made the assessment without making proper inquiries. c) CIT vs. Shri Govindram Seksariya Charity Trust, (1987) 166 ITR 580 (MP) d) Venkatakrishna Rice Co. vs. CIT, (1987) 163 ITR 129 (Mad) e) CIT vs. Steller Investment Ltd. (1991) 59 Taxman 568, 569-70 (Del) f) CIT vs. J. P. GOEL (2001) 161 TAXMANN.COM 400 (CAL) Commissioner noticing order passed by the assessing officer prejudicial to the interests of Revenue since the assessing officer had not fully verified the fa…

M/S. ABHINAV ENTERPRISES,INDORE vs. PCIT-2, INDORE, INDORE

ITA 339/IND/2023[2015-16]Status: DisposedITAT Indore11 Mar 2024AY 2015-16

Bench: Shri Vijay Pal Rao & Shri B.M. Biyaniassessment Year : 2015-16 M/S. Abhinav Enterprises, Pr. Commissioner Of 85, Income-Tax-2, Ramchandra Nagar Extn., Indore. बनाम/ Aerodrum Road, Vs. Indore. (Appellant/Assessee) (Respondent/Revenue) Pan : Aanfa6300Q Assessee By Shri S.S.Deshpande, Ca & Ar Revenue By Shri Ashish Porwal, Sr. Dr Date Of Hearing 05.02.2024 Date Of Pronouncement 11.03.2024

Section 143(3)Section 263

…ng the explanations made by assessee, the assessment-order cannot be said to be erroneous. Reliance is also placed on following decisions: (a) CIT Vs. Max India Ltd. 295 ITR 282 (b) CIT Vs. DLF Power 329 ITR 289 (Delhi) (c) CIT Vs. Govindram Sakseria Trust 166 ITR 580 (MP) (d) CIT Vs. Ratlam Coal Ash Co. 171 ITR 141 (MP) Page 14 of 23 M/s. Abhinav Enterprises, Indore. Vs. PCIT-2, Indore. ITA No. 339/Ind/2023 – AY 2015-16 (e) CIT Vs. Gabriel (India) Ltd. 203 ITR 108 (Bom) 15. While arguing, Ld. AR also submitted that in the show-cause notice the PCIT has wrongly taken the figure of purchases of Rs. 17.6…

DHIRENDRA INTERNATIONAL (P) LTD.,NEEMUCH vs. PR. CIT UJJAIN, UJJAIN

In the result all the appeals of the assessee(s) (i) Shri Aditya

ITA 750/IND/2019[2014-15]Status: DisposedITAT Indore13 Jan 2021AY 2014-15

Bench: Hon’Ble Kul Bharat & Hon’Ble Manish Borad

Section 263Section 56(2)(viib)

…61. Aditya Mundra &Others ITA No.632, 634,635 & 637, 517 & 750/Ind/2019 Tara Devi Aggarwal (Smt.) vs. CIT 88 ITR 323 (SC). CIT vs. Max India Ltd. 295 ITR 282 (SC) CIT vs. Ratlam Coal Ash Co. 171 ITR 141 (MP). CIT vs.'Shri Govindram Seksariya Charity Trust 166 ITR 580 (MP) CIT vs. Gabrial India Ltd. 203 ITR 109 (Bom). CIT vs. Smt. Minalben S.Parikh 215 ITR 81 (Guj). CIT vs. Sohana Woollen Mills 296 ITR 238 (P& H). It is therefore prayed your honour that the proceedings may please be dropped. 23. The submissions made by the assessee could not satisfy the Ld. PCIT and he relied on the information receive…

SHRI MANOJ MUNDRA,INDORE vs. PCIT UJJAIN, UJJAIN

In the result all the appeals of the assessee(s) (i) Shri Aditya

ITA 637/IND/2019[2014-15]Status: DisposedITAT Indore13 Jan 2021AY 2014-15

Bench: Hon’Ble Kul Bharat & Hon’Ble Manish Borad

Section 263Section 56(2)(viib)

…61. Aditya Mundra &Others ITA No.632, 634,635 & 637, 517 & 750/Ind/2019 Tara Devi Aggarwal (Smt.) vs. CIT 88 ITR 323 (SC). CIT vs. Max India Ltd. 295 ITR 282 (SC) CIT vs. Ratlam Coal Ash Co. 171 ITR 141 (MP). CIT vs.'Shri Govindram Seksariya Charity Trust 166 ITR 580 (MP) CIT vs. Gabrial India Ltd. 203 ITR 109 (Bom). CIT vs. Smt. Minalben S.Parikh 215 ITR 81 (Guj). CIT vs. Sohana Woollen Mills 296 ITR 238 (P& H). It is therefore prayed your honour that the proceedings may please be dropped. 23. The submissions made by the assessee could not satisfy the Ld. PCIT and he relied on the information receive…

SHRI MANISH MUNDRA,INDORE vs. PCIT UJJAIN, UJJAIN

In the result all the appeals of the assessee(s) (i) Shri Aditya

ITA 635/IND/2019[2014-15]Status: DisposedITAT Indore13 Jan 2021AY 2014-15

Bench: Hon’Ble Kul Bharat & Hon’Ble Manish Borad

Section 263Section 56(2)(viib)

…61. Aditya Mundra &Others ITA No.632, 634,635 & 637, 517 & 750/Ind/2019 Tara Devi Aggarwal (Smt.) vs. CIT 88 ITR 323 (SC). CIT vs. Max India Ltd. 295 ITR 282 (SC) CIT vs. Ratlam Coal Ash Co. 171 ITR 141 (MP). CIT vs.'Shri Govindram Seksariya Charity Trust 166 ITR 580 (MP) CIT vs. Gabrial India Ltd. 203 ITR 109 (Bom). CIT vs. Smt. Minalben S.Parikh 215 ITR 81 (Guj). CIT vs. Sohana Woollen Mills 296 ITR 238 (P& H). It is therefore prayed your honour that the proceedings may please be dropped. 23. The submissions made by the assessee could not satisfy the Ld. PCIT and he relied on the information receive…

SHRI GOVIND DAS MUNDRA,INDORE vs. PCIT UJJAIN, UJJAIN

In the result all the appeals of the assessee(s) (i) Shri Aditya

ITA 634/IND/2019[2014-15]Status: DisposedITAT Indore13 Jan 2021AY 2014-15

Bench: Hon’Ble Kul Bharat & Hon’Ble Manish Borad

Section 263Section 56(2)(viib)

…61. Aditya Mundra &Others ITA No.632, 634,635 & 637, 517 & 750/Ind/2019 Tara Devi Aggarwal (Smt.) vs. CIT 88 ITR 323 (SC). CIT vs. Max India Ltd. 295 ITR 282 (SC) CIT vs. Ratlam Coal Ash Co. 171 ITR 141 (MP). CIT vs.'Shri Govindram Seksariya Charity Trust 166 ITR 580 (MP) CIT vs. Gabrial India Ltd. 203 ITR 109 (Bom). CIT vs. Smt. Minalben S.Parikh 215 ITR 81 (Guj). CIT vs. Sohana Woollen Mills 296 ITR 238 (P& H). It is therefore prayed your honour that the proceedings may please be dropped. 23. The submissions made by the assessee could not satisfy the Ld. PCIT and he relied on the information receive…

SHRI ADITYA MUNDRA,DEWAS vs. PCIT UJJAIN, UJJAIN

In the result all the appeals of the assessee(s) (i) Shri Aditya

ITA 632/IND/2019[2014-15]Status: DisposedITAT Indore13 Jan 2021AY 2014-15

Bench: Hon’Ble Kul Bharat & Hon’Ble Manish Borad

Section 263Section 56(2)(viib)

…61. Aditya Mundra &Others ITA No.632, 634,635 & 637, 517 & 750/Ind/2019 Tara Devi Aggarwal (Smt.) vs. CIT 88 ITR 323 (SC). CIT vs. Max India Ltd. 295 ITR 282 (SC) CIT vs. Ratlam Coal Ash Co. 171 ITR 141 (MP). CIT vs.'Shri Govindram Seksariya Charity Trust 166 ITR 580 (MP) CIT vs. Gabrial India Ltd. 203 ITR 109 (Bom). CIT vs. Smt. Minalben S.Parikh 215 ITR 81 (Guj). CIT vs. Sohana Woollen Mills 296 ITR 238 (P& H). It is therefore prayed your honour that the proceedings may please be dropped. 23. The submissions made by the assessee could not satisfy the Ld. PCIT and he relied on the information receive…

M/S. CHARITRA GOLD PVT. LTD.,RATLAM vs. THE PR. CIT, UJJAIN

In the result all the appeals of the assessee(s) (i) Shri Aditya

ITA 517/IND/2019[2014-15]Status: DisposedITAT Indore13 Jan 2021AY 2014-15

Bench: Hon’Ble Kul Bharat & Hon’Ble Manish Borad

Section 263Section 56(2)(viib)

…61. Aditya Mundra &Others ITA No.632, 634,635 & 637, 517 & 750/Ind/2019 Tara Devi Aggarwal (Smt.) vs. CIT 88 ITR 323 (SC). CIT vs. Max India Ltd. 295 ITR 282 (SC) CIT vs. Ratlam Coal Ash Co. 171 ITR 141 (MP). CIT vs.'Shri Govindram Seksariya Charity Trust 166 ITR 580 (MP) CIT vs. Gabrial India Ltd. 203 ITR 109 (Bom). CIT vs. Smt. Minalben S.Parikh 215 ITR 81 (Guj). CIT vs. Sohana Woollen Mills 296 ITR 238 (P& H). It is therefore prayed your honour that the proceedings may please be dropped. 23. The submissions made by the assessee could not satisfy the Ld. PCIT and he relied on the information receive…

SHRI SHAILENDRA VASHNAV (BAIRAGI),DEWAS vs. PCIT UJJAIN, UJJAIN

In the result appeals of the assessee(s) are allowed

ITA 639/IND/2019[2009-10]Status: DisposedITAT Indore24 Nov 2020AY 2009-10

Bench: Hon’Ble Kul Bharat & Hon’Ble Manish Borad

Section 263

…e Tax Act,1961. Tara Devi Aggarwal (Smt.) vs. CIT 88fTR 323 (SC). CIT vs. Max India Ltd. 295fTR 282 (SC) Ramswaroop Bairagi & Others ITA No.633, 636 & 639/Ind/2019 CIT vs. Ratlam Coal Ash Co. 171 fTR 141 (MP). CIT vs. Shri Govindram Seksariya Charity Trust 166 ITR 580 (MP) CIT vs. GabrialIndia Ltd. 203ITR 109 (Born). CIT vs. Smt. Minalben S.Parikh 215 fTR 81 (Guj). CIT vs. Sohana Woollen Mills 296ITR 238 (P& H). It is therefore prayed your honour that the proceedings may please be dropped. 7. The submissions made by the assessee were not sufficient to satisfy the Ld. PCIT and and thus held that the assess…

SHRI SHRIRAM VAISHNAV ,DEWAS vs. PCIT UJJAIN, UJJAIN

In the result appeals of the assessee(s) are allowed

ITA 636/IND/2019[2009-10]Status: DisposedITAT Indore24 Nov 2020AY 2009-10

Bench: Hon’Ble Kul Bharat & Hon’Ble Manish Borad

Section 263

…e Tax Act,1961. Tara Devi Aggarwal (Smt.) vs. CIT 88fTR 323 (SC). CIT vs. Max India Ltd. 295fTR 282 (SC) Ramswaroop Bairagi & Others ITA No.633, 636 & 639/Ind/2019 CIT vs. Ratlam Coal Ash Co. 171 fTR 141 (MP). CIT vs. Shri Govindram Seksariya Charity Trust 166 ITR 580 (MP) CIT vs. GabrialIndia Ltd. 203ITR 109 (Born). CIT vs. Smt. Minalben S.Parikh 215 fTR 81 (Guj). CIT vs. Sohana Woollen Mills 296ITR 238 (P& H). It is therefore prayed your honour that the proceedings may please be dropped. 7. The submissions made by the assessee were not sufficient to satisfy the Ld. PCIT and and thus held that the assess…

SHRI RAM SWAROOP BAIRAGI, DEWAS,DEWAS vs. PCIT UJJAIN, UJJAIN

In the result appeals of the assessee(s) are allowed

ITA 633/IND/2019[2009-10]Status: DisposedITAT Indore24 Nov 2020AY 2009-10

Bench: Hon’Ble Kul Bharat & Hon’Ble Manish Borad

Section 263

…e Tax Act,1961. Tara Devi Aggarwal (Smt.) vs. CIT 88fTR 323 (SC). CIT vs. Max India Ltd. 295fTR 282 (SC) Ramswaroop Bairagi & Others ITA No.633, 636 & 639/Ind/2019 CIT vs. Ratlam Coal Ash Co. 171 fTR 141 (MP). CIT vs. Shri Govindram Seksariya Charity Trust 166 ITR 580 (MP) CIT vs. GabrialIndia Ltd. 203ITR 109 (Born). CIT vs. Smt. Minalben S.Parikh 215 fTR 81 (Guj). CIT vs. Sohana Woollen Mills 296ITR 238 (P& H). It is therefore prayed your honour that the proceedings may please be dropped. 7. The submissions made by the assessee were not sufficient to satisfy the Ld. PCIT and and thus held that the assess…

DR. VINOD BHANDARI,INDORE vs. THE DCIT CIR. 2(1), INDORE

In the result appeal of the assessee is allowed

ITA 57/IND/2019[2012-13]Status: DisposedITAT Indore20 Mar 2020AY 2012-13

Bench: Shri Kul Bharat & Shri Manish Boradassessment Year: 2012-13 Shri Vinod Bhandari, Pr. Cit(1), Indore 21- Gf, Bhandari House, Talkies, Scheme No.54, Vs. Vijay Nagar, Indore (Appellant) (Revenue ) Pan No.Abnpb6240M Assessment Year: 2012-13

Section 133ASection 139(4)Section 143(2)Section 143(3)Section 263Section 57

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER Assessment Year: 2012-13 Shri Vinod Bhandari, Pr. CIT(1), Indore 21- GF, Bhandari House, Talkies, Scheme No.54, Vs. Vijay Nagar, Indore (Appellant) (Revenue ) PAN No.ABNPB6240M Assessment Year: 2012-13 Shri Vinod Bhandari, ACIT-2(1), Indore 21- GF, Bhandari House, Talkies, Scheme No.54, Vs. Vijay Nagar, Indore (Appellant) (Revenue ) PAN No.ABNPB6240M Assessment Year: 2012-13 Shri Vinod Bhandari, DCIT-2(1), Indore 21- GF, Bhandari…

DR. VINOD BHANDARI,INDORE vs. THE ACIT CIR. 2(1), INDORE

In the result appeal of the assessee is allowed

ITA 66/IND/2017[2012-13]Status: DisposedITAT Indore20 Mar 2020AY 2012-13

Bench: Shri Kul Bharat & Shri Manish Boradassessment Year: 2012-13 Shri Vinod Bhandari, Pr. Cit(1), Indore 21- Gf, Bhandari House, Talkies, Scheme No.54, Vs. Vijay Nagar, Indore (Appellant) (Revenue ) Pan No.Abnpb6240M Assessment Year: 2012-13

Section 133ASection 139(4)Section 143(2)Section 143(3)Section 263Section 57

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER Assessment Year: 2012-13 Shri Vinod Bhandari, Pr. CIT(1), Indore 21- GF, Bhandari House, Talkies, Scheme No.54, Vs. Vijay Nagar, Indore (Appellant) (Revenue ) PAN No.ABNPB6240M Assessment Year: 2012-13 Shri Vinod Bhandari, ACIT-2(1), Indore 21- GF, Bhandari House, Talkies, Scheme No.54, Vs. Vijay Nagar, Indore (Appellant) (Revenue ) PAN No.ABNPB6240M Assessment Year: 2012-13 Shri Vinod Bhandari, DCIT-2(1), Indore 21- GF, Bhandari…

M/S. BHANDARI HOSPITAL AND RESEARCH CENTRE,INDORE vs. THE PR. CIT-1, INDORE

ITA 355/IND/2017[2012-13]Status: DisposedITAT Indore20 Mar 2020AY 2012-13

Bench: Shri Kul Bharat & Shri Manish Boradassessment Year: 2012-13 M/S Bhandari Hospital & Pr. Cit-(I) Research Centre, Gf-21 & Indore बनाम/ 22, Opp. Meghdoot Garden, Vs. Vijay Nagar, Indore (Appellant) (Revenue ) P.A. No.Aadfb8151A

Section 131(1)(d)Section 143(3)Section 144ASection 263Section 35A

…65 (Guj.) f. CIT v/s Max India, 295 ITR 282 (SC) g. CIT v/s Ratlam Coal Ash Co., 171 ITR 141 (M.P) h. CIT v/s Arvind Jewellers, 259 ITR 502 (Guj.) i. CIT v/s Vodafone Essar South Ltd, 212 Taxmann 184 (Del.) j. CIT v/s Shri Govindram Seksariya Cahrity Trust, 166 ITR 580 (M.P) k. Hari Iron Trading Co. v/s CIT, 263 ITR 437 (P&H) l. CIT v/s HARI Singh & Associates, 267 CTR 442 (Raj.) m. 335 ITR 83, CIT vs. Anil Kumar Sharma (Delhi), m. 341 ITR 537 (Delhi), CIT vs. Vikas Polymers o. 343 ITR 342, CIT vs. Hero Auto Ltd. (Delhi H.C.), p. 111 ITR 326, J.P. Srivastava & Sons Vs. CIT, (Allhd. H.C) q. 320 ITR 674, CIT vs.…

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