CIT v. Simon Carves Ltd.

105 ITR 212Supreme Court of India1976#1335 most cited
85

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2016 to 2025.

Also referred to as

CIT v. Simon Carves Ltd. · section 147 · section 148 · section 153A · section 158BB · section 139(1) · income escaping assessment · search assessment · reassessment · assessment procedure

Sections most often in play

Section 147Section 148Section 143(3)Section 153ASection 139(1)Section 250Section 44ABSection 44AD

Issues it is cited on

section 153(a)(1)section 11bsection 10b(8)section 2(24)(xviii)section 2(45)section 158bb(1)section 153(a)section 153a(1)(a)section 139(5)section 10bsection 158bbsection 80ac

Judgments citing CIT v. Simon Carves Ltd.

Mohan Sukumaran, Raigarh(Cg) vs. Dy. Commissioner of Income Tax, Circle - 1(1), Bilaspur(Cg)

In the result, appeal of the assessee is partly allowed

ITA 141/BIL/2017[2013-14]Status: DisposedITAT Raipur26 Oct 2021AY 2013-14

Bench: Shri Pradip Kumar Kedia & Shri Pawan Singh

For Appellant: Shri Sanjay Kumar, DR

…matter and issue directions in such an instance. It was contended that the action of the CIT(Appeals) in this regard is in total disregard to the decisions of the SC in Calcutta Discount Co. Ltd. v. ITO (1961) 41 ITR 191 (SC); CIT v. Simon Carves Ltd, (1976) 105 ITR 212, 219 (SC); and CIT v. Rao Thakur Narayan Singh (1965) 56 ITR 234(SC). 8.2 On appraisal of the submissions made on behalf of the assessee and on perusal of the orders of the CIT(A), it appears self- ITA Nos. 140 & 141/RPR/2017 (Mohan Sukumaran vs. DCIT) A.Ys. 2012-13 & 2013-14 - 5 - evident that the enhancement for the assessment year in questio…

Mohan Sukumaran, Raigarh(Cg) vs. Dy. Commissioner of Income Tax, Circle - 1(1), Bilaspur(Cg)

In the result, appeal of the assessee is partly allowed

ITA 140/BIL/2017[2012-13]Status: DisposedITAT Raipur26 Oct 2021AY 2012-13

Bench: Shri Pradip Kumar Kedia & Shri Pawan Singh

For Appellant: Shri Sanjay Kumar, DR

…matter and issue directions in such an instance. It was contended that the action of the CIT(Appeals) in this regard is in total disregard to the decisions of the SC in Calcutta Discount Co. Ltd. v. ITO (1961) 41 ITR 191 (SC); CIT v. Simon Carves Ltd, (1976) 105 ITR 212, 219 (SC); and CIT v. Rao Thakur Narayan Singh (1965) 56 ITR 234(SC). 8.2 On appraisal of the submissions made on behalf of the assessee and on perusal of the orders of the CIT(A), it appears self- ITA Nos. 140 & 141/RPR/2017 (Mohan Sukumaran vs. DCIT) A.Ys. 2012-13 & 2013-14 - 5 - evident that the enhancement for the assessment year in questio…

M/S. Glean Trading Pvt. Ltd., Mumbai vs. The Income Tax Officer, Silvassa Ward, Silvassa

In the result, all the eleven different assessees appeals are dismissed as well as Revenue’s cross-appeals are also dismissed

ITA 3173/AHD/2016[2013-14]Status: DisposedITAT Surat25 Oct 2021AY 2013-14

Bench: Shripawan Singh, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita Nos.3163/Ahd/2016 (िनधा"रणवष" / Assessment Year: 2013-14) (Virtual Court Hearing) M/S Hanuman Cultivation Pvt. Ltd., The Income Tax Officer, 396, Kamat Industrial Estate, Veer Ward-Silvassa Vs. Savarkar Marg, Prabhyadevi, Mumbai-400025 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aacch 0995 A (Assessee) (Respondent) आयकरअपीलसं./Ita Nos.3164/Ahd/2016 & 3011/Ahd/2016 (िनधा"रणवष" / Assessment Year: 2012-13) M/S Bajrang Farming Pvt. Ltd, The Income Tax Officer, 396, Kamat Industrial Estate, Ward-Silvassa Veer Savarkar Marg, Prabhadevi, Mumbai-400025 Vs. M/S Bajrang Farming Pvt. Ltd. The Income Tax Officer, 102, Silver Park, Plot No. 5, S.No.6, Vanmali Park, Khanvel Road, Silvassa Ward-Silvassa "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadcb 5530 A (Assessee) (Respondent) आयकरअपीलसं./Ita Nos.3165/Ahd/2016 & 3013/Ahd/2016 (िनधा"रणवष" / Assessment Year: 2013-14) M/S Uday Plantation Pvt. Ltd, The Income Tax Officer, 396, Kamat Industrial Estate, Ward-Silvassa Veer Savarkar Marg, Prabhadevi, Mumbai-400025 Vs. M/S Uday Plantation Pvt. Ltd. 105, Everest Industrial Estate The Income Tax Officer, Near 66 Kva Power Sub Station, Ward-Silvassa Amli, Silvassa "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aabcu 0192 M (Assessee) (Respondent) आयकरअपीलसं./Ita Nos.3166/Ahd/2016 (िनधा"रणवष" / Assessment Year: 2013-14) M/S Intellectual Trades Pvt. Ltd., 396, Kamat Industrial Estate, Veer The Income Tax Officer, Vs. Savarkar Marg, Ward-Silvassa Prabhyadevi, Mumbai-400025

Section 143(3)

…e already noted that estimate should be an honest estimate, though arbitrariness cannot be avoided in such an estimate. At this juncture, we would like to quote golden words of Hon'ble justice H. R. Khanna from the decision of CIT Vs. Simon Carves Ltd. (1976) 105 ITR 212 (SC) where applying the legal maxim of ex majorie cautela (out of abundant precaution) he said that: "the taxing authorities exercise quasi-judicial powers and in doing so they must act in a fair and not in a partisan manner. Although, it is a part of the duty to ensure that no tax which is legitimately due from an assessee should remain unrecove…

M/S. Glean Trading Pvt. Ltd., Mumbai vs. The Income Tax Officer, Silvassa Ward, Silvassa

In the result, all the eleven different assessees appeals are dismissed as well as Revenue’s cross-appeals are also dismissed

ITA 3172/AHD/2016[2012-13]Status: DisposedITAT Surat25 Oct 2021AY 2012-13

Bench: Shripawan Singh, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita Nos.3163/Ahd/2016 (िनधा"रणवष" / Assessment Year: 2013-14) (Virtual Court Hearing) M/S Hanuman Cultivation Pvt. Ltd., The Income Tax Officer, 396, Kamat Industrial Estate, Veer Ward-Silvassa Vs. Savarkar Marg, Prabhyadevi, Mumbai-400025 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aacch 0995 A (Assessee) (Respondent) आयकरअपीलसं./Ita Nos.3164/Ahd/2016 & 3011/Ahd/2016 (िनधा"रणवष" / Assessment Year: 2012-13) M/S Bajrang Farming Pvt. Ltd, The Income Tax Officer, 396, Kamat Industrial Estate, Ward-Silvassa Veer Savarkar Marg, Prabhadevi, Mumbai-400025 Vs. M/S Bajrang Farming Pvt. Ltd. The Income Tax Officer, 102, Silver Park, Plot No. 5, S.No.6, Vanmali Park, Khanvel Road, Silvassa Ward-Silvassa "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadcb 5530 A (Assessee) (Respondent) आयकरअपीलसं./Ita Nos.3165/Ahd/2016 & 3013/Ahd/2016 (िनधा"रणवष" / Assessment Year: 2013-14) M/S Uday Plantation Pvt. Ltd, The Income Tax Officer, 396, Kamat Industrial Estate, Ward-Silvassa Veer Savarkar Marg, Prabhadevi, Mumbai-400025 Vs. M/S Uday Plantation Pvt. Ltd. 105, Everest Industrial Estate The Income Tax Officer, Near 66 Kva Power Sub Station, Ward-Silvassa Amli, Silvassa "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aabcu 0192 M (Assessee) (Respondent) आयकरअपीलसं./Ita Nos.3166/Ahd/2016 (िनधा"रणवष" / Assessment Year: 2013-14) M/S Intellectual Trades Pvt. Ltd., 396, Kamat Industrial Estate, Veer The Income Tax Officer, Vs. Savarkar Marg, Ward-Silvassa Prabhyadevi, Mumbai-400025

Section 143(3)

…e already noted that estimate should be an honest estimate, though arbitrariness cannot be avoided in such an estimate. At this juncture, we would like to quote golden words of Hon'ble justice H. R. Khanna from the decision of CIT Vs. Simon Carves Ltd. (1976) 105 ITR 212 (SC) where applying the legal maxim of ex majorie cautela (out of abundant precaution) he said that: "the taxing authorities exercise quasi-judicial powers and in doing so they must act in a fair and not in a partisan manner. Although, it is a part of the duty to ensure that no tax which is legitimately due from an assessee should remain unrecove…

M/S. Eremurus Trading Company Pvt. Ltd., Mumbai vs. The Income Tax Officer, Silvassa Ward, Silvassa

In the result, all the eleven different assessees appeals are dismissed as well as Revenue’s cross-appeals are also dismissed

ITA 3171/AHD/2016[2013-14]Status: DisposedITAT Surat25 Oct 2021AY 2013-14

Bench: Shripawan Singh, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita Nos.3163/Ahd/2016 (िनधा"रणवष" / Assessment Year: 2013-14) (Virtual Court Hearing) M/S Hanuman Cultivation Pvt. Ltd., The Income Tax Officer, 396, Kamat Industrial Estate, Veer Ward-Silvassa Vs. Savarkar Marg, Prabhyadevi, Mumbai-400025 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aacch 0995 A (Assessee) (Respondent) आयकरअपीलसं./Ita Nos.3164/Ahd/2016 & 3011/Ahd/2016 (िनधा"रणवष" / Assessment Year: 2012-13) M/S Bajrang Farming Pvt. Ltd, The Income Tax Officer, 396, Kamat Industrial Estate, Ward-Silvassa Veer Savarkar Marg, Prabhadevi, Mumbai-400025 Vs. M/S Bajrang Farming Pvt. Ltd. The Income Tax Officer, 102, Silver Park, Plot No. 5, S.No.6, Vanmali Park, Khanvel Road, Silvassa Ward-Silvassa "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadcb 5530 A (Assessee) (Respondent) आयकरअपीलसं./Ita Nos.3165/Ahd/2016 & 3013/Ahd/2016 (िनधा"रणवष" / Assessment Year: 2013-14) M/S Uday Plantation Pvt. Ltd, The Income Tax Officer, 396, Kamat Industrial Estate, Ward-Silvassa Veer Savarkar Marg, Prabhadevi, Mumbai-400025 Vs. M/S Uday Plantation Pvt. Ltd. 105, Everest Industrial Estate The Income Tax Officer, Near 66 Kva Power Sub Station, Ward-Silvassa Amli, Silvassa "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aabcu 0192 M (Assessee) (Respondent) आयकरअपीलसं./Ita Nos.3166/Ahd/2016 (िनधा"रणवष" / Assessment Year: 2013-14) M/S Intellectual Trades Pvt. Ltd., 396, Kamat Industrial Estate, Veer The Income Tax Officer, Vs. Savarkar Marg, Ward-Silvassa Prabhyadevi, Mumbai-400025

Section 143(3)

…e already noted that estimate should be an honest estimate, though arbitrariness cannot be avoided in such an estimate. At this juncture, we would like to quote golden words of Hon'ble justice H. R. Khanna from the decision of CIT Vs. Simon Carves Ltd. (1976) 105 ITR 212 (SC) where applying the legal maxim of ex majorie cautela (out of abundant precaution) he said that: "the taxing authorities exercise quasi-judicial powers and in doing so they must act in a fair and not in a partisan manner. Although, it is a part of the duty to ensure that no tax which is legitimately due from an assessee should remain unrecove…

M/S. Eremurus Trading Company Pvt. Ltd., Mumbai vs. The Income Tax Officer, Silvassa Ward, Silvassa

In the result, all the eleven different assessees appeals are dismissed as well as Revenue’s cross-appeals are also dismissed

ITA 3170/AHD/2016[2012-13]Status: DisposedITAT Surat25 Oct 2021AY 2012-13

Bench: Shripawan Singh, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita Nos.3163/Ahd/2016 (िनधा"रणवष" / Assessment Year: 2013-14) (Virtual Court Hearing) M/S Hanuman Cultivation Pvt. Ltd., The Income Tax Officer, 396, Kamat Industrial Estate, Veer Ward-Silvassa Vs. Savarkar Marg, Prabhyadevi, Mumbai-400025 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aacch 0995 A (Assessee) (Respondent) आयकरअपीलसं./Ita Nos.3164/Ahd/2016 & 3011/Ahd/2016 (िनधा"रणवष" / Assessment Year: 2012-13) M/S Bajrang Farming Pvt. Ltd, The Income Tax Officer, 396, Kamat Industrial Estate, Ward-Silvassa Veer Savarkar Marg, Prabhadevi, Mumbai-400025 Vs. M/S Bajrang Farming Pvt. Ltd. The Income Tax Officer, 102, Silver Park, Plot No. 5, S.No.6, Vanmali Park, Khanvel Road, Silvassa Ward-Silvassa "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadcb 5530 A (Assessee) (Respondent) आयकरअपीलसं./Ita Nos.3165/Ahd/2016 & 3013/Ahd/2016 (िनधा"रणवष" / Assessment Year: 2013-14) M/S Uday Plantation Pvt. Ltd, The Income Tax Officer, 396, Kamat Industrial Estate, Ward-Silvassa Veer Savarkar Marg, Prabhadevi, Mumbai-400025 Vs. M/S Uday Plantation Pvt. Ltd. 105, Everest Industrial Estate The Income Tax Officer, Near 66 Kva Power Sub Station, Ward-Silvassa Amli, Silvassa "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aabcu 0192 M (Assessee) (Respondent) आयकरअपीलसं./Ita Nos.3166/Ahd/2016 (िनधा"रणवष" / Assessment Year: 2013-14) M/S Intellectual Trades Pvt. Ltd., 396, Kamat Industrial Estate, Veer The Income Tax Officer, Vs. Savarkar Marg, Ward-Silvassa Prabhyadevi, Mumbai-400025

Section 143(3)

…e already noted that estimate should be an honest estimate, though arbitrariness cannot be avoided in such an estimate. At this juncture, we would like to quote golden words of Hon'ble justice H. R. Khanna from the decision of CIT Vs. Simon Carves Ltd. (1976) 105 ITR 212 (SC) where applying the legal maxim of ex majorie cautela (out of abundant precaution) he said that: "the taxing authorities exercise quasi-judicial powers and in doing so they must act in a fair and not in a partisan manner. Although, it is a part of the duty to ensure that no tax which is legitimately due from an assessee should remain unrecove…

M/S. Eloqent Traders Pvt. Ltd., Mumbai vs. The Income Tax Officer, Silvassa Ward, Silvassa

In the result, all the eleven different assessees appeals are dismissed as well as Revenue’s cross-appeals are also dismissed

ITA 3169/AHD/2016[2013-14]Status: DisposedITAT Surat25 Oct 2021AY 2013-14

Bench: Shripawan Singh, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita Nos.3163/Ahd/2016 (िनधा"रणवष" / Assessment Year: 2013-14) (Virtual Court Hearing) M/S Hanuman Cultivation Pvt. Ltd., The Income Tax Officer, 396, Kamat Industrial Estate, Veer Ward-Silvassa Vs. Savarkar Marg, Prabhyadevi, Mumbai-400025 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aacch 0995 A (Assessee) (Respondent) आयकरअपीलसं./Ita Nos.3164/Ahd/2016 & 3011/Ahd/2016 (िनधा"रणवष" / Assessment Year: 2012-13) M/S Bajrang Farming Pvt. Ltd, The Income Tax Officer, 396, Kamat Industrial Estate, Ward-Silvassa Veer Savarkar Marg, Prabhadevi, Mumbai-400025 Vs. M/S Bajrang Farming Pvt. Ltd. The Income Tax Officer, 102, Silver Park, Plot No. 5, S.No.6, Vanmali Park, Khanvel Road, Silvassa Ward-Silvassa "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadcb 5530 A (Assessee) (Respondent) आयकरअपीलसं./Ita Nos.3165/Ahd/2016 & 3013/Ahd/2016 (िनधा"रणवष" / Assessment Year: 2013-14) M/S Uday Plantation Pvt. Ltd, The Income Tax Officer, 396, Kamat Industrial Estate, Ward-Silvassa Veer Savarkar Marg, Prabhadevi, Mumbai-400025 Vs. M/S Uday Plantation Pvt. Ltd. 105, Everest Industrial Estate The Income Tax Officer, Near 66 Kva Power Sub Station, Ward-Silvassa Amli, Silvassa "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aabcu 0192 M (Assessee) (Respondent) आयकरअपीलसं./Ita Nos.3166/Ahd/2016 (िनधा"रणवष" / Assessment Year: 2013-14) M/S Intellectual Trades Pvt. Ltd., 396, Kamat Industrial Estate, Veer The Income Tax Officer, Vs. Savarkar Marg, Ward-Silvassa Prabhyadevi, Mumbai-400025

Section 143(3)

…e already noted that estimate should be an honest estimate, though arbitrariness cannot be avoided in such an estimate. At this juncture, we would like to quote golden words of Hon'ble justice H. R. Khanna from the decision of CIT Vs. Simon Carves Ltd. (1976) 105 ITR 212 (SC) where applying the legal maxim of ex majorie cautela (out of abundant precaution) he said that: "the taxing authorities exercise quasi-judicial powers and in doing so they must act in a fair and not in a partisan manner. Although, it is a part of the duty to ensure that no tax which is legitimately due from an assessee should remain unrecove…

M/S. Eloqent Traders Pvt. Ltd., Mumbai vs. The Income Tax Officer, Silvassa Ward, Silvassa

In the result, all the eleven different assessees appeals are dismissed as well as Revenue’s cross-appeals are also dismissed

ITA 3168/AHD/2016[2012-13]Status: DisposedITAT Surat25 Oct 2021AY 2012-13

Bench: Shripawan Singh, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita Nos.3163/Ahd/2016 (िनधा"रणवष" / Assessment Year: 2013-14) (Virtual Court Hearing) M/S Hanuman Cultivation Pvt. Ltd., The Income Tax Officer, 396, Kamat Industrial Estate, Veer Ward-Silvassa Vs. Savarkar Marg, Prabhyadevi, Mumbai-400025 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aacch 0995 A (Assessee) (Respondent) आयकरअपीलसं./Ita Nos.3164/Ahd/2016 & 3011/Ahd/2016 (िनधा"रणवष" / Assessment Year: 2012-13) M/S Bajrang Farming Pvt. Ltd, The Income Tax Officer, 396, Kamat Industrial Estate, Ward-Silvassa Veer Savarkar Marg, Prabhadevi, Mumbai-400025 Vs. M/S Bajrang Farming Pvt. Ltd. The Income Tax Officer, 102, Silver Park, Plot No. 5, S.No.6, Vanmali Park, Khanvel Road, Silvassa Ward-Silvassa "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadcb 5530 A (Assessee) (Respondent) आयकरअपीलसं./Ita Nos.3165/Ahd/2016 & 3013/Ahd/2016 (िनधा"रणवष" / Assessment Year: 2013-14) M/S Uday Plantation Pvt. Ltd, The Income Tax Officer, 396, Kamat Industrial Estate, Ward-Silvassa Veer Savarkar Marg, Prabhadevi, Mumbai-400025 Vs. M/S Uday Plantation Pvt. Ltd. 105, Everest Industrial Estate The Income Tax Officer, Near 66 Kva Power Sub Station, Ward-Silvassa Amli, Silvassa "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aabcu 0192 M (Assessee) (Respondent) आयकरअपीलसं./Ita Nos.3166/Ahd/2016 (िनधा"रणवष" / Assessment Year: 2013-14) M/S Intellectual Trades Pvt. Ltd., 396, Kamat Industrial Estate, Veer The Income Tax Officer, Vs. Savarkar Marg, Ward-Silvassa Prabhyadevi, Mumbai-400025

Section 143(3)

…e already noted that estimate should be an honest estimate, though arbitrariness cannot be avoided in such an estimate. At this juncture, we would like to quote golden words of Hon'ble justice H. R. Khanna from the decision of CIT Vs. Simon Carves Ltd. (1976) 105 ITR 212 (SC) where applying the legal maxim of ex majorie cautela (out of abundant precaution) he said that: "the taxing authorities exercise quasi-judicial powers and in doing so they must act in a fair and not in a partisan manner. Although, it is a part of the duty to ensure that no tax which is legitimately due from an assessee should remain unrecove…

M/S. Intellectual Traders Pvt. Ltd., Mumbai vs. The Income Tax Officer, Silvassa Ward, Silvassa

In the result, all the eleven different assessees appeals are dismissed as well as Revenue’s cross-appeals are also dismissed

ITA 3166/AHD/2016[2013-14]Status: DisposedITAT Surat25 Oct 2021AY 2013-14

Bench: Shripawan Singh, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita Nos.3163/Ahd/2016 (िनधा"रणवष" / Assessment Year: 2013-14) (Virtual Court Hearing) M/S Hanuman Cultivation Pvt. Ltd., The Income Tax Officer, 396, Kamat Industrial Estate, Veer Ward-Silvassa Vs. Savarkar Marg, Prabhyadevi, Mumbai-400025 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aacch 0995 A (Assessee) (Respondent) आयकरअपीलसं./Ita Nos.3164/Ahd/2016 & 3011/Ahd/2016 (िनधा"रणवष" / Assessment Year: 2012-13) M/S Bajrang Farming Pvt. Ltd, The Income Tax Officer, 396, Kamat Industrial Estate, Ward-Silvassa Veer Savarkar Marg, Prabhadevi, Mumbai-400025 Vs. M/S Bajrang Farming Pvt. Ltd. The Income Tax Officer, 102, Silver Park, Plot No. 5, S.No.6, Vanmali Park, Khanvel Road, Silvassa Ward-Silvassa "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadcb 5530 A (Assessee) (Respondent) आयकरअपीलसं./Ita Nos.3165/Ahd/2016 & 3013/Ahd/2016 (िनधा"रणवष" / Assessment Year: 2013-14) M/S Uday Plantation Pvt. Ltd, The Income Tax Officer, 396, Kamat Industrial Estate, Ward-Silvassa Veer Savarkar Marg, Prabhadevi, Mumbai-400025 Vs. M/S Uday Plantation Pvt. Ltd. 105, Everest Industrial Estate The Income Tax Officer, Near 66 Kva Power Sub Station, Ward-Silvassa Amli, Silvassa "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aabcu 0192 M (Assessee) (Respondent) आयकरअपीलसं./Ita Nos.3166/Ahd/2016 (िनधा"रणवष" / Assessment Year: 2013-14) M/S Intellectual Trades Pvt. Ltd., 396, Kamat Industrial Estate, Veer The Income Tax Officer, Vs. Savarkar Marg, Ward-Silvassa Prabhyadevi, Mumbai-400025

Section 143(3)

…e already noted that estimate should be an honest estimate, though arbitrariness cannot be avoided in such an estimate. At this juncture, we would like to quote golden words of Hon'ble justice H. R. Khanna from the decision of CIT Vs. Simon Carves Ltd. (1976) 105 ITR 212 (SC) where applying the legal maxim of ex majorie cautela (out of abundant precaution) he said that: "the taxing authorities exercise quasi-judicial powers and in doing so they must act in a fair and not in a partisan manner. Although, it is a part of the duty to ensure that no tax which is legitimately due from an assessee should remain unrecove…

M/S. Uday Plantation Pvt. Ltd., Mumbai vs. The Income Tax Officer, Silvassa Ward, Silvassa

In the result, all the eleven different assessees appeals are dismissed as well as Revenue’s cross-appeals are also dismissed

ITA 3165/AHD/2016[2013-14]Status: DisposedITAT Surat25 Oct 2021AY 2013-14

Bench: Shripawan Singh, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita Nos.3163/Ahd/2016 (िनधा"रणवष" / Assessment Year: 2013-14) (Virtual Court Hearing) M/S Hanuman Cultivation Pvt. Ltd., The Income Tax Officer, 396, Kamat Industrial Estate, Veer Ward-Silvassa Vs. Savarkar Marg, Prabhyadevi, Mumbai-400025 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aacch 0995 A (Assessee) (Respondent) आयकरअपीलसं./Ita Nos.3164/Ahd/2016 & 3011/Ahd/2016 (िनधा"रणवष" / Assessment Year: 2012-13) M/S Bajrang Farming Pvt. Ltd, The Income Tax Officer, 396, Kamat Industrial Estate, Ward-Silvassa Veer Savarkar Marg, Prabhadevi, Mumbai-400025 Vs. M/S Bajrang Farming Pvt. Ltd. The Income Tax Officer, 102, Silver Park, Plot No. 5, S.No.6, Vanmali Park, Khanvel Road, Silvassa Ward-Silvassa "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadcb 5530 A (Assessee) (Respondent) आयकरअपीलसं./Ita Nos.3165/Ahd/2016 & 3013/Ahd/2016 (िनधा"रणवष" / Assessment Year: 2013-14) M/S Uday Plantation Pvt. Ltd, The Income Tax Officer, 396, Kamat Industrial Estate, Ward-Silvassa Veer Savarkar Marg, Prabhadevi, Mumbai-400025 Vs. M/S Uday Plantation Pvt. Ltd. 105, Everest Industrial Estate The Income Tax Officer, Near 66 Kva Power Sub Station, Ward-Silvassa Amli, Silvassa "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aabcu 0192 M (Assessee) (Respondent) आयकरअपीलसं./Ita Nos.3166/Ahd/2016 (िनधा"रणवष" / Assessment Year: 2013-14) M/S Intellectual Trades Pvt. Ltd., 396, Kamat Industrial Estate, Veer The Income Tax Officer, Vs. Savarkar Marg, Ward-Silvassa Prabhyadevi, Mumbai-400025

Section 143(3)

…e already noted that estimate should be an honest estimate, though arbitrariness cannot be avoided in such an estimate. At this juncture, we would like to quote golden words of Hon'ble justice H. R. Khanna from the decision of CIT Vs. Simon Carves Ltd. (1976) 105 ITR 212 (SC) where applying the legal maxim of ex majorie cautela (out of abundant precaution) he said that: "the taxing authorities exercise quasi-judicial powers and in doing so they must act in a fair and not in a partisan manner. Although, it is a part of the duty to ensure that no tax which is legitimately due from an assessee should remain unrecove…

M/S. Bajrang Farming Pvt. Ltd., Mumbai vs. The Income Tax Officer, Silvassa Ward, Silvassa

In the result, all the eleven different assessees appeals are dismissed as well as Revenue’s cross-appeals are also dismissed

ITA 3164/AHD/2016[2012-13]Status: DisposedITAT Surat25 Oct 2021AY 2012-13

Bench: Shripawan Singh, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita Nos.3163/Ahd/2016 (िनधा"रणवष" / Assessment Year: 2013-14) (Virtual Court Hearing) M/S Hanuman Cultivation Pvt. Ltd., The Income Tax Officer, 396, Kamat Industrial Estate, Veer Ward-Silvassa Vs. Savarkar Marg, Prabhyadevi, Mumbai-400025 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aacch 0995 A (Assessee) (Respondent) आयकरअपीलसं./Ita Nos.3164/Ahd/2016 & 3011/Ahd/2016 (िनधा"रणवष" / Assessment Year: 2012-13) M/S Bajrang Farming Pvt. Ltd, The Income Tax Officer, 396, Kamat Industrial Estate, Ward-Silvassa Veer Savarkar Marg, Prabhadevi, Mumbai-400025 Vs. M/S Bajrang Farming Pvt. Ltd. The Income Tax Officer, 102, Silver Park, Plot No. 5, S.No.6, Vanmali Park, Khanvel Road, Silvassa Ward-Silvassa "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadcb 5530 A (Assessee) (Respondent) आयकरअपीलसं./Ita Nos.3165/Ahd/2016 & 3013/Ahd/2016 (िनधा"रणवष" / Assessment Year: 2013-14) M/S Uday Plantation Pvt. Ltd, The Income Tax Officer, 396, Kamat Industrial Estate, Ward-Silvassa Veer Savarkar Marg, Prabhadevi, Mumbai-400025 Vs. M/S Uday Plantation Pvt. Ltd. 105, Everest Industrial Estate The Income Tax Officer, Near 66 Kva Power Sub Station, Ward-Silvassa Amli, Silvassa "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aabcu 0192 M (Assessee) (Respondent) आयकरअपीलसं./Ita Nos.3166/Ahd/2016 (िनधा"रणवष" / Assessment Year: 2013-14) M/S Intellectual Trades Pvt. Ltd., 396, Kamat Industrial Estate, Veer The Income Tax Officer, Vs. Savarkar Marg, Ward-Silvassa Prabhyadevi, Mumbai-400025

Section 143(3)

…e already noted that estimate should be an honest estimate, though arbitrariness cannot be avoided in such an estimate. At this juncture, we would like to quote golden words of Hon'ble justice H. R. Khanna from the decision of CIT Vs. Simon Carves Ltd. (1976) 105 ITR 212 (SC) where applying the legal maxim of ex majorie cautela (out of abundant precaution) he said that: "the taxing authorities exercise quasi-judicial powers and in doing so they must act in a fair and not in a partisan manner. Although, it is a part of the duty to ensure that no tax which is legitimately due from an assessee should remain unrecove…

M/S. Hanuman Cultivation Pvt. Ltd., Mumbai vs. The Income Tax Officer, Silvassa Ward, Silvassa

In the result, all the eleven different assessees appeals are dismissed as well as Revenue’s cross-appeals are also dismissed

ITA 3163/AHD/2016[2013-14]Status: DisposedITAT Surat25 Oct 2021AY 2013-14

Bench: Shripawan Singh, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita Nos.3163/Ahd/2016 (िनधा"रणवष" / Assessment Year: 2013-14) (Virtual Court Hearing) M/S Hanuman Cultivation Pvt. Ltd., The Income Tax Officer, 396, Kamat Industrial Estate, Veer Ward-Silvassa Vs. Savarkar Marg, Prabhyadevi, Mumbai-400025 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aacch 0995 A (Assessee) (Respondent) आयकरअपीलसं./Ita Nos.3164/Ahd/2016 & 3011/Ahd/2016 (िनधा"रणवष" / Assessment Year: 2012-13) M/S Bajrang Farming Pvt. Ltd, The Income Tax Officer, 396, Kamat Industrial Estate, Ward-Silvassa Veer Savarkar Marg, Prabhadevi, Mumbai-400025 Vs. M/S Bajrang Farming Pvt. Ltd. The Income Tax Officer, 102, Silver Park, Plot No. 5, S.No.6, Vanmali Park, Khanvel Road, Silvassa Ward-Silvassa "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadcb 5530 A (Assessee) (Respondent) आयकरअपीलसं./Ita Nos.3165/Ahd/2016 & 3013/Ahd/2016 (िनधा"रणवष" / Assessment Year: 2013-14) M/S Uday Plantation Pvt. Ltd, The Income Tax Officer, 396, Kamat Industrial Estate, Ward-Silvassa Veer Savarkar Marg, Prabhadevi, Mumbai-400025 Vs. M/S Uday Plantation Pvt. Ltd. 105, Everest Industrial Estate The Income Tax Officer, Near 66 Kva Power Sub Station, Ward-Silvassa Amli, Silvassa "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aabcu 0192 M (Assessee) (Respondent) आयकरअपीलसं./Ita Nos.3166/Ahd/2016 (िनधा"रणवष" / Assessment Year: 2013-14) M/S Intellectual Trades Pvt. Ltd., 396, Kamat Industrial Estate, Veer The Income Tax Officer, Vs. Savarkar Marg, Ward-Silvassa Prabhyadevi, Mumbai-400025

Section 143(3)

…e already noted that estimate should be an honest estimate, though arbitrariness cannot be avoided in such an estimate. At this juncture, we would like to quote golden words of Hon'ble justice H. R. Khanna from the decision of CIT Vs. Simon Carves Ltd. (1976) 105 ITR 212 (SC) where applying the legal maxim of ex majorie cautela (out of abundant precaution) he said that: "the taxing authorities exercise quasi-judicial powers and in doing so they must act in a fair and not in a partisan manner. Although, it is a part of the duty to ensure that no tax which is legitimately due from an assessee should remain unrecove…

The ITO, Silvassa Ward, Silvassa vs. M/S. Uday Plantation Pvt. Ltd., Silvassa

In the result, all the eleven different assessees appeals are dismissed as well as Revenue’s cross-appeals are also dismissed

ITA 3013/AHD/2016[2013-14]Status: DisposedITAT Surat25 Oct 2021AY 2013-14

Bench: Shripawan Singh, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita Nos.3163/Ahd/2016 (िनधा"रणवष" / Assessment Year: 2013-14) (Virtual Court Hearing) M/S Hanuman Cultivation Pvt. Ltd., The Income Tax Officer, 396, Kamat Industrial Estate, Veer Ward-Silvassa Vs. Savarkar Marg, Prabhyadevi, Mumbai-400025 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aacch 0995 A (Assessee) (Respondent) आयकरअपीलसं./Ita Nos.3164/Ahd/2016 & 3011/Ahd/2016 (िनधा"रणवष" / Assessment Year: 2012-13) M/S Bajrang Farming Pvt. Ltd, The Income Tax Officer, 396, Kamat Industrial Estate, Ward-Silvassa Veer Savarkar Marg, Prabhadevi, Mumbai-400025 Vs. M/S Bajrang Farming Pvt. Ltd. The Income Tax Officer, 102, Silver Park, Plot No. 5, S.No.6, Vanmali Park, Khanvel Road, Silvassa Ward-Silvassa "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadcb 5530 A (Assessee) (Respondent) आयकरअपीलसं./Ita Nos.3165/Ahd/2016 & 3013/Ahd/2016 (िनधा"रणवष" / Assessment Year: 2013-14) M/S Uday Plantation Pvt. Ltd, The Income Tax Officer, 396, Kamat Industrial Estate, Ward-Silvassa Veer Savarkar Marg, Prabhadevi, Mumbai-400025 Vs. M/S Uday Plantation Pvt. Ltd. 105, Everest Industrial Estate The Income Tax Officer, Near 66 Kva Power Sub Station, Ward-Silvassa Amli, Silvassa "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aabcu 0192 M (Assessee) (Respondent) आयकरअपीलसं./Ita Nos.3166/Ahd/2016 (िनधा"रणवष" / Assessment Year: 2013-14) M/S Intellectual Trades Pvt. Ltd., 396, Kamat Industrial Estate, Veer The Income Tax Officer, Vs. Savarkar Marg, Ward-Silvassa Prabhyadevi, Mumbai-400025

Section 143(3)

…e already noted that estimate should be an honest estimate, though arbitrariness cannot be avoided in such an estimate. At this juncture, we would like to quote golden words of Hon'ble justice H. R. Khanna from the decision of CIT Vs. Simon Carves Ltd. (1976) 105 ITR 212 (SC) where applying the legal maxim of ex majorie cautela (out of abundant precaution) he said that: "the taxing authorities exercise quasi-judicial powers and in doing so they must act in a fair and not in a partisan manner. Although, it is a part of the duty to ensure that no tax which is legitimately due from an assessee should remain unrecove…

The ITO, Silvassa Ward, Silvassa vs. M/S. Bajrang Farming Pvt. Ltd., Silvassa

In the result, all the eleven different assessees appeals are dismissed as well as Revenue’s cross-appeals are also dismissed

ITA 3011/AHD/2016[2012-13]Status: DisposedITAT Surat25 Oct 2021AY 2012-13

Bench: Shripawan Singh, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita Nos.3163/Ahd/2016 (िनधा"रणवष" / Assessment Year: 2013-14) (Virtual Court Hearing) M/S Hanuman Cultivation Pvt. Ltd., The Income Tax Officer, 396, Kamat Industrial Estate, Veer Ward-Silvassa Vs. Savarkar Marg, Prabhyadevi, Mumbai-400025 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aacch 0995 A (Assessee) (Respondent) आयकरअपीलसं./Ita Nos.3164/Ahd/2016 & 3011/Ahd/2016 (िनधा"रणवष" / Assessment Year: 2012-13) M/S Bajrang Farming Pvt. Ltd, The Income Tax Officer, 396, Kamat Industrial Estate, Ward-Silvassa Veer Savarkar Marg, Prabhadevi, Mumbai-400025 Vs. M/S Bajrang Farming Pvt. Ltd. The Income Tax Officer, 102, Silver Park, Plot No. 5, S.No.6, Vanmali Park, Khanvel Road, Silvassa Ward-Silvassa "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadcb 5530 A (Assessee) (Respondent) आयकरअपीलसं./Ita Nos.3165/Ahd/2016 & 3013/Ahd/2016 (िनधा"रणवष" / Assessment Year: 2013-14) M/S Uday Plantation Pvt. Ltd, The Income Tax Officer, 396, Kamat Industrial Estate, Ward-Silvassa Veer Savarkar Marg, Prabhadevi, Mumbai-400025 Vs. M/S Uday Plantation Pvt. Ltd. 105, Everest Industrial Estate The Income Tax Officer, Near 66 Kva Power Sub Station, Ward-Silvassa Amli, Silvassa "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aabcu 0192 M (Assessee) (Respondent) आयकरअपीलसं./Ita Nos.3166/Ahd/2016 (िनधा"रणवष" / Assessment Year: 2013-14) M/S Intellectual Trades Pvt. Ltd., 396, Kamat Industrial Estate, Veer The Income Tax Officer, Vs. Savarkar Marg, Ward-Silvassa Prabhyadevi, Mumbai-400025

Section 143(3)

…e already noted that estimate should be an honest estimate, though arbitrariness cannot be avoided in such an estimate. At this juncture, we would like to quote golden words of Hon'ble justice H. R. Khanna from the decision of CIT Vs. Simon Carves Ltd. (1976) 105 ITR 212 (SC) where applying the legal maxim of ex majorie cautela (out of abundant precaution) he said that: "the taxing authorities exercise quasi-judicial powers and in doing so they must act in a fair and not in a partisan manner. Although, it is a part of the duty to ensure that no tax which is legitimately due from an assessee should remain unrecove…

The ITO, Silvassa Ward, Silvassa vs. M/S. Eloquent Traders P. Ltd., Silvassa

In the result, all the eleven different assessees appeals are dismissed as well as Revenue’s cross-appeals are also dismissed

ITA 3010/AHD/2016[2013-14]Status: DisposedITAT Surat25 Oct 2021AY 2013-14

Bench: Shripawan Singh, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita Nos.3163/Ahd/2016 (िनधा"रणवष" / Assessment Year: 2013-14) (Virtual Court Hearing) M/S Hanuman Cultivation Pvt. Ltd., The Income Tax Officer, 396, Kamat Industrial Estate, Veer Ward-Silvassa Vs. Savarkar Marg, Prabhyadevi, Mumbai-400025 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aacch 0995 A (Assessee) (Respondent) आयकरअपीलसं./Ita Nos.3164/Ahd/2016 & 3011/Ahd/2016 (िनधा"रणवष" / Assessment Year: 2012-13) M/S Bajrang Farming Pvt. Ltd, The Income Tax Officer, 396, Kamat Industrial Estate, Ward-Silvassa Veer Savarkar Marg, Prabhadevi, Mumbai-400025 Vs. M/S Bajrang Farming Pvt. Ltd. The Income Tax Officer, 102, Silver Park, Plot No. 5, S.No.6, Vanmali Park, Khanvel Road, Silvassa Ward-Silvassa "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadcb 5530 A (Assessee) (Respondent) आयकरअपीलसं./Ita Nos.3165/Ahd/2016 & 3013/Ahd/2016 (िनधा"रणवष" / Assessment Year: 2013-14) M/S Uday Plantation Pvt. Ltd, The Income Tax Officer, 396, Kamat Industrial Estate, Ward-Silvassa Veer Savarkar Marg, Prabhadevi, Mumbai-400025 Vs. M/S Uday Plantation Pvt. Ltd. 105, Everest Industrial Estate The Income Tax Officer, Near 66 Kva Power Sub Station, Ward-Silvassa Amli, Silvassa "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aabcu 0192 M (Assessee) (Respondent) आयकरअपीलसं./Ita Nos.3166/Ahd/2016 (िनधा"रणवष" / Assessment Year: 2013-14) M/S Intellectual Trades Pvt. Ltd., 396, Kamat Industrial Estate, Veer The Income Tax Officer, Vs. Savarkar Marg, Ward-Silvassa Prabhyadevi, Mumbai-400025

Section 143(3)

…e already noted that estimate should be an honest estimate, though arbitrariness cannot be avoided in such an estimate. At this juncture, we would like to quote golden words of Hon'ble justice H. R. Khanna from the decision of CIT Vs. Simon Carves Ltd. (1976) 105 ITR 212 (SC) where applying the legal maxim of ex majorie cautela (out of abundant precaution) he said that: "the taxing authorities exercise quasi-judicial powers and in doing so they must act in a fair and not in a partisan manner. Although, it is a part of the duty to ensure that no tax which is legitimately due from an assessee should remain unrecove…

The ITO, Silvassa Ward, Silvassa vs. M/S. Glean Trading P. Ltd., Silvassa

In the result, all the eleven different assessees appeals are dismissed as well as Revenue’s cross-appeals are also dismissed

ITA 3004/AHD/2016[2012-13]Status: DisposedITAT Surat25 Oct 2021AY 2012-13

Bench: Shripawan Singh, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita Nos.3163/Ahd/2016 (िनधा"रणवष" / Assessment Year: 2013-14) (Virtual Court Hearing) M/S Hanuman Cultivation Pvt. Ltd., The Income Tax Officer, 396, Kamat Industrial Estate, Veer Ward-Silvassa Vs. Savarkar Marg, Prabhyadevi, Mumbai-400025 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aacch 0995 A (Assessee) (Respondent) आयकरअपीलसं./Ita Nos.3164/Ahd/2016 & 3011/Ahd/2016 (िनधा"रणवष" / Assessment Year: 2012-13) M/S Bajrang Farming Pvt. Ltd, The Income Tax Officer, 396, Kamat Industrial Estate, Ward-Silvassa Veer Savarkar Marg, Prabhadevi, Mumbai-400025 Vs. M/S Bajrang Farming Pvt. Ltd. The Income Tax Officer, 102, Silver Park, Plot No. 5, S.No.6, Vanmali Park, Khanvel Road, Silvassa Ward-Silvassa "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadcb 5530 A (Assessee) (Respondent) आयकरअपीलसं./Ita Nos.3165/Ahd/2016 & 3013/Ahd/2016 (िनधा"रणवष" / Assessment Year: 2013-14) M/S Uday Plantation Pvt. Ltd, The Income Tax Officer, 396, Kamat Industrial Estate, Ward-Silvassa Veer Savarkar Marg, Prabhadevi, Mumbai-400025 Vs. M/S Uday Plantation Pvt. Ltd. 105, Everest Industrial Estate The Income Tax Officer, Near 66 Kva Power Sub Station, Ward-Silvassa Amli, Silvassa "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aabcu 0192 M (Assessee) (Respondent) आयकरअपीलसं./Ita Nos.3166/Ahd/2016 (िनधा"रणवष" / Assessment Year: 2013-14) M/S Intellectual Trades Pvt. Ltd., 396, Kamat Industrial Estate, Veer The Income Tax Officer, Vs. Savarkar Marg, Ward-Silvassa Prabhyadevi, Mumbai-400025

Section 143(3)

…e already noted that estimate should be an honest estimate, though arbitrariness cannot be avoided in such an estimate. At this juncture, we would like to quote golden words of Hon'ble justice H. R. Khanna from the decision of CIT Vs. Simon Carves Ltd. (1976) 105 ITR 212 (SC) where applying the legal maxim of ex majorie cautela (out of abundant precaution) he said that: "the taxing authorities exercise quasi-judicial powers and in doing so they must act in a fair and not in a partisan manner. Although, it is a part of the duty to ensure that no tax which is legitimately due from an assessee should remain unrecove…

The ITO, Silvassa Ward, Silvassa vs. M/S. Glean Trading P. Ltd., Silvassa

In the result, all the eleven different assessees appeals are dismissed as well as Revenue’s cross-appeals are also dismissed

ITA 3002/AHD/2016[2013-14]Status: DisposedITAT Surat25 Oct 2021AY 2013-14

Bench: Shripawan Singh, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita Nos.3163/Ahd/2016 (िनधा"रणवष" / Assessment Year: 2013-14) (Virtual Court Hearing) M/S Hanuman Cultivation Pvt. Ltd., The Income Tax Officer, 396, Kamat Industrial Estate, Veer Ward-Silvassa Vs. Savarkar Marg, Prabhyadevi, Mumbai-400025 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aacch 0995 A (Assessee) (Respondent) आयकरअपीलसं./Ita Nos.3164/Ahd/2016 & 3011/Ahd/2016 (िनधा"रणवष" / Assessment Year: 2012-13) M/S Bajrang Farming Pvt. Ltd, The Income Tax Officer, 396, Kamat Industrial Estate, Ward-Silvassa Veer Savarkar Marg, Prabhadevi, Mumbai-400025 Vs. M/S Bajrang Farming Pvt. Ltd. The Income Tax Officer, 102, Silver Park, Plot No. 5, S.No.6, Vanmali Park, Khanvel Road, Silvassa Ward-Silvassa "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadcb 5530 A (Assessee) (Respondent) आयकरअपीलसं./Ita Nos.3165/Ahd/2016 & 3013/Ahd/2016 (िनधा"रणवष" / Assessment Year: 2013-14) M/S Uday Plantation Pvt. Ltd, The Income Tax Officer, 396, Kamat Industrial Estate, Ward-Silvassa Veer Savarkar Marg, Prabhadevi, Mumbai-400025 Vs. M/S Uday Plantation Pvt. Ltd. 105, Everest Industrial Estate The Income Tax Officer, Near 66 Kva Power Sub Station, Ward-Silvassa Amli, Silvassa "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aabcu 0192 M (Assessee) (Respondent) आयकरअपीलसं./Ita Nos.3166/Ahd/2016 (िनधा"रणवष" / Assessment Year: 2013-14) M/S Intellectual Trades Pvt. Ltd., 396, Kamat Industrial Estate, Veer The Income Tax Officer, Vs. Savarkar Marg, Ward-Silvassa Prabhyadevi, Mumbai-400025

Section 143(3)

…e already noted that estimate should be an honest estimate, though arbitrariness cannot be avoided in such an estimate. At this juncture, we would like to quote golden words of Hon'ble justice H. R. Khanna from the decision of CIT Vs. Simon Carves Ltd. (1976) 105 ITR 212 (SC) where applying the legal maxim of ex majorie cautela (out of abundant precaution) he said that: "the taxing authorities exercise quasi-judicial powers and in doing so they must act in a fair and not in a partisan manner. Although, it is a part of the duty to ensure that no tax which is legitimately due from an assessee should remain unrecove…

Hero Motocrop Ltd., New Delhi vs. ACIT, Circle- 11(1), New Delhi

The appeal of the assessee is partly allowed

ITA 9187/DEL/2019[2015-16]Status: DisposedITAT Delhi13 Apr 2021AY 2015-16

Bench: Shri Sudhanshu Srivastava & Shri O.P. Kantassessment Year: 2015-16

Section 115JSection 143(3)Section 144CSection 145ASection 80ISection 92C

…ce in this regard was placed on the following decisions: Chokshi Metal Refinery vs. CIT: 107 ITR 63 (Guj) CIT vs. Geo Industries and Insecticides (I) Pvt Ltd: 234 ITR 541 (Mad) Subhash Chandra Sarvesh Kumar v. CIT: 132 ITR 619 (All.) CIT v Simon Carves Ltd.: 105 ITR 212 (SC) Anchor Pressings (P) Ltd. vs. CIT and Ors.: 161 ITR 159 (SC) CIT v Bharat General Reinsurance: 81 ITR 303 (Del) CIT vs. Hiranand: 136 Taxman 66 (Raj) CIT v. Ahmedabad Keiser-e-Hind Mills Co. Ltd.: 128 ITR 486 (Guj.) CIT v Archana R. Dhanwatay: 136 ITR 355 (Bom.) Sneh Lata Jain vs. CIT: 140 Taxman 156 (J&K) PCIT v. Oracle (OFSS) BPO Services…

Addl. CIT, New Delhi vs. M/S. Ircon International Ltd., New Delhi

In the result, the appeal of the Revenue is accordingly dismissed

ITA 3768/DEL/2017[2009-10]Status: DisposedITAT Delhi22 Jan 2021AY 2009-10

Bench: Shri Amit Shukla & Shri O.P. Kant[Through Video Conferencing]

Section 143(3)Section 148

…n the same facts are on question of law or mere discovery of mistake of law is not sufficient information and that in order to sustain action u/s 34 by further holding that reassessment is not permissible. The 30 Hon’ble Apex Court in Simon Carves Ltd. (1976) 105 ITR 212 held that errorless legally correct order cannot be reopened, therefore, it is settled law that without any new information and on the basis of mere change of opinion, reopening of assessment is not permissible. As was held in CIT vs TTK Prestige ltd. (2010) 322 ITR 390 (Karn.) SLP dismissed in 2010 322 ITR (St.) 14 (SC). Reference also made to A…

Visteon Automotive Systems India Private Limited, Chengalput vs. DCIT, Chennai

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 2427/CHNY/2014[2008-09]Status: DisposedITAT Chennai31 Dec 2019AY 2008-09

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddyआयकर अपील सं./I.T.A. No. 2427/Chny/2014 िनधा"रण वष"/Assessment Year: 2008-09 M/S. Hanon Automotive Systems India The Additional Commissioner Of Private Limited [Formerly Known As Vs. Income Tax, Visteon Automotive Systems India Company Range Iii, Private Limited], Keelakaranai Village, Chennai 600 034. Melrosapuram Post, Maraimalai Nagar, Chengalpattu Dt., Tamil Nadu 603 204. [Pan:Aaacm6890R ] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri N.V. Balaji, Advocate ""थ" की ओर से/Respondent By : Shri Ar.V. Sreenivasan, Jcit सुनवाई की तारीख/ Date Of Hearing : 05.12.2019 घोषणा की तारीख /Date Of Pronouncement : 31.12.2019 आदेश /O R D E R Per Duvvuru Rl Reddy: This Appeal Filed By The Assessee Is Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals) Iii, Chennai, Dated 30.06.2014 For The Assessment Year 2008-09. The Assessee Has Challenged The Levy Of Fringe Benefit Tax On The Conveyance Expenses Amounting To ₹.3,81,82,619/-.

For Appellant: Shri N.V. Balaji, AdvocateFor Respondent: Shri AR.V. Sreenivasan, JCIT
Section 115W

…in short]. It was further submission that the Assessing Officer is duty bound to compute FBT liability in a fair and just manner taking into consideration of the Circular No. 14 (XL- 35) besides relying on the decision in the case of CIT v. Simon Carves Ltd. 105 ITR 212 (SC). 3. On the other hand, the ld. DR fairly conceded the submissions of the ld. Counsel and pleaded that the issue may be remitted back to the file of the Assessing Officer for verification. 4. We have heard both the sides, perused the materials available on record and gone through the orders of authorities below. During the course of assessm…