CIT v. Sun Engineering Works (P) Ltd.

198 ITR 297Supreme Court of India1992#61 most cited

What is CIT v. Sun Engineering Works (P) Ltd. authority for?

A court's pronouncement derives its scope and color from the specific questions involved in the case, thus, due regard must always be given to the questions framed before the court when interpreting its judgment.

814

judgments rely on this decision, according to BharatTax’s citation analysis of 366,421 Indian tax judgments — from 2007 to 2026.

Also referred to as

CIT v. Sun Engineering Works · 198 ITR 297 · Supreme Court 1992 · judgment interpretation · scope of decision · questions framed · judicial precedent · Section 147 · reassessment · income escaping assessment

Also reported as

64 Taxmann 442107 CTR 209

Sections most often in play

Section 143(3)Section 147Section 148Section 153ASection 132Section 143(2)Section 143(1)Section 14A
Read the full judgment

Issues it is cited on

section 2(viii)section 56(viii)section 45(5)(c)section 155(16)section 23(1a)section 104section 45(5)(b)section 145b(1)section 194lakeyman insurancesection 160section 23(2)

Judgments citing CIT v. Sun Engineering Works (P) Ltd.

ITO 14(1)3, Mumbai vs. Ashokkumar M Parikh, Mumbai

In the result, appeals of the assessee are allowed, whereas appeals of the Revenue are dismissed

ITA 4986/MUM/2014[2010-11]Status: DisposedITAT Mumbai21 Oct 2015AY 2010-11

Bench: Shri R.C. Sharma & Shri Sandeep Gosainआमकय अऩीर सं./I.T.A. No.3708/Mum/2014 (नििाारण वषा / Assessment Year : 2010-2011 आमकय अऩीर सं./I.T.A. No.1250/Mum/2013 (नििाारण वषा / Assessment Year : 2010-2011 बिाम/ Shri Bharatkumar Maneklal The Ito 14(1)(3), Parikh, Mumbai. Vs. Arunodaya, 10 Th Floor, Flat No. 1002 & 1003, Opp. New India Colony, C.D. Bariwala Marg, Andheri (W), Mumbai – 400 058. स्थामी रेखा सं./ Pan : Aacpp7754L (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. आमकय अऩीर सं./I.T.A. No.4985/Mum/2014 (नििाारण वषा / Assessment Year : 2010-2011 आमकय अऩीर सं./I.T.A. No.4986/Mum/2014 (नििाारण वषा / Assessment Year : 2010-2011 बिाम/ The Ito 14(1)(3), Shri Bharatkumar Mumbai. Maneklal Parikh, Vs. Arunodaya, 10 Th Floor, Flat No. 1002 & 1003, Opp. New India Colony, C.D. Bariwala Marg, Andheri (W), Mumbai – 400 058. स्थामी रेखा सं./ Pan : Aacpp7754L (अऩीराथी /Appellant) (प्रत्मथी / Respondent) ..

For Respondent: Shri Aarsi Prasad (D.R)
Section 143(1)Section 143(3)Section 45Section 55(2)(a)

…lied to "goodwill" - Integrated code - charging section and computation provisions - If computation provisions fail, charging section will not apply inasmuch as the "capital asset" was never intended to be taxed under the head "capital gains". Thus, Sun Engg.-198 ITR 297 (SC) does not apply.” 9. On the other hand, ld. DR relied on the orders of lower authorities and contended that leasehold rights are similar to tenancy rights, therefore, AO was justified in taxing the same as capital gains. Sh.Bharatkumar Maneklal Parikh & 8 Sh.Ashokkumar Maneklal Parikh 10. We have considered the rival contentions, carefully…

ITO 14(1)3, Mumbai vs. Bharatkumar M Parikh, Mumbai

In the result, appeals of the assessee are allowed, whereas appeals of the Revenue are dismissed

ITA 4985/MUM/2014[2010-11]Status: DisposedITAT Mumbai21 Oct 2015AY 2010-11

Bench: Shri R.C. Sharma & Shri Sandeep Gosainआमकय अऩीर सं./I.T.A. No.3708/Mum/2014 (नििाारण वषा / Assessment Year : 2010-2011 आमकय अऩीर सं./I.T.A. No.1250/Mum/2013 (नििाारण वषा / Assessment Year : 2010-2011 बिाम/ Shri Bharatkumar Maneklal The Ito 14(1)(3), Parikh, Mumbai. Vs. Arunodaya, 10 Th Floor, Flat No. 1002 & 1003, Opp. New India Colony, C.D. Bariwala Marg, Andheri (W), Mumbai – 400 058. स्थामी रेखा सं./ Pan : Aacpp7754L (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. आमकय अऩीर सं./I.T.A. No.4985/Mum/2014 (नििाारण वषा / Assessment Year : 2010-2011 आमकय अऩीर सं./I.T.A. No.4986/Mum/2014 (नििाारण वषा / Assessment Year : 2010-2011 बिाम/ The Ito 14(1)(3), Shri Bharatkumar Mumbai. Maneklal Parikh, Vs. Arunodaya, 10 Th Floor, Flat No. 1002 & 1003, Opp. New India Colony, C.D. Bariwala Marg, Andheri (W), Mumbai – 400 058. स्थामी रेखा सं./ Pan : Aacpp7754L (अऩीराथी /Appellant) (प्रत्मथी / Respondent) ..

For Respondent: Shri Aarsi Prasad (D.R)
Section 143(1)Section 143(3)Section 45Section 55(2)(a)

…lied to "goodwill" - Integrated code - charging section and computation provisions - If computation provisions fail, charging section will not apply inasmuch as the "capital asset" was never intended to be taxed under the head "capital gains". Thus, Sun Engg.-198 ITR 297 (SC) does not apply.” 9. On the other hand, ld. DR relied on the orders of lower authorities and contended that leasehold rights are similar to tenancy rights, therefore, AO was justified in taxing the same as capital gains. Sh.Bharatkumar Maneklal Parikh & 8 Sh.Ashokkumar Maneklal Parikh 10. We have considered the rival contentions, carefully…

Ashokkumar Maneklal Parikh, Mumbai vs. ITO 14(1)(3)

In the result, appeals of the assessee are allowed, whereas appeals of the Revenue are dismissed

ITA 3709/MUM/2014[2010-11]Status: DisposedITAT Mumbai21 Oct 2015AY 2010-11

Bench: Shri R.C. Sharma & Shri Sandeep Gosainआमकय अऩीर सं./I.T.A. No.3708/Mum/2014 (नििाारण वषा / Assessment Year : 2010-2011 आमकय अऩीर सं./I.T.A. No.1250/Mum/2013 (नििाारण वषा / Assessment Year : 2010-2011 बिाम/ Shri Bharatkumar Maneklal The Ito 14(1)(3), Parikh, Mumbai. Vs. Arunodaya, 10 Th Floor, Flat No. 1002 & 1003, Opp. New India Colony, C.D. Bariwala Marg, Andheri (W), Mumbai – 400 058. स्थामी रेखा सं./ Pan : Aacpp7754L (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. आमकय अऩीर सं./I.T.A. No.4985/Mum/2014 (नििाारण वषा / Assessment Year : 2010-2011 आमकय अऩीर सं./I.T.A. No.4986/Mum/2014 (नििाारण वषा / Assessment Year : 2010-2011 बिाम/ The Ito 14(1)(3), Shri Bharatkumar Mumbai. Maneklal Parikh, Vs. Arunodaya, 10 Th Floor, Flat No. 1002 & 1003, Opp. New India Colony, C.D. Bariwala Marg, Andheri (W), Mumbai – 400 058. स्थामी रेखा सं./ Pan : Aacpp7754L (अऩीराथी /Appellant) (प्रत्मथी / Respondent) ..

For Respondent: Shri Aarsi Prasad (D.R)
Section 143(1)Section 143(3)Section 45Section 55(2)(a)

…lied to "goodwill" - Integrated code - charging section and computation provisions - If computation provisions fail, charging section will not apply inasmuch as the "capital asset" was never intended to be taxed under the head "capital gains". Thus, Sun Engg.-198 ITR 297 (SC) does not apply.” 9. On the other hand, ld. DR relied on the orders of lower authorities and contended that leasehold rights are similar to tenancy rights, therefore, AO was justified in taxing the same as capital gains. Sh.Bharatkumar Maneklal Parikh & 8 Sh.Ashokkumar Maneklal Parikh 10. We have considered the rival contentions, carefully…

Bhartkumar Maneklal Parikh, Mumbai vs. ITO 14(1)(3)

In the result, appeals of the assessee are allowed, whereas appeals of the Revenue are dismissed

ITA 3708/MUM/2014[2010-11]Status: DisposedITAT Mumbai21 Oct 2015AY 2010-11

Bench: Shri R.C. Sharma & Shri Sandeep Gosainआमकय अऩीर सं./I.T.A. No.3708/Mum/2014 (नििाारण वषा / Assessment Year : 2010-2011 आमकय अऩीर सं./I.T.A. No.1250/Mum/2013 (नििाारण वषा / Assessment Year : 2010-2011 बिाम/ Shri Bharatkumar Maneklal The Ito 14(1)(3), Parikh, Mumbai. Vs. Arunodaya, 10 Th Floor, Flat No. 1002 & 1003, Opp. New India Colony, C.D. Bariwala Marg, Andheri (W), Mumbai – 400 058. स्थामी रेखा सं./ Pan : Aacpp7754L (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. आमकय अऩीर सं./I.T.A. No.4985/Mum/2014 (नििाारण वषा / Assessment Year : 2010-2011 आमकय अऩीर सं./I.T.A. No.4986/Mum/2014 (नििाारण वषा / Assessment Year : 2010-2011 बिाम/ The Ito 14(1)(3), Shri Bharatkumar Mumbai. Maneklal Parikh, Vs. Arunodaya, 10 Th Floor, Flat No. 1002 & 1003, Opp. New India Colony, C.D. Bariwala Marg, Andheri (W), Mumbai – 400 058. स्थामी रेखा सं./ Pan : Aacpp7754L (अऩीराथी /Appellant) (प्रत्मथी / Respondent) ..

For Respondent: Shri Aarsi Prasad (D.R)
Section 143(1)Section 143(3)Section 45Section 55(2)(a)

…lied to "goodwill" - Integrated code - charging section and computation provisions - If computation provisions fail, charging section will not apply inasmuch as the "capital asset" was never intended to be taxed under the head "capital gains". Thus, Sun Engg.-198 ITR 297 (SC) does not apply.” 9. On the other hand, ld. DR relied on the orders of lower authorities and contended that leasehold rights are similar to tenancy rights, therefore, AO was justified in taxing the same as capital gains. Sh.Bharatkumar Maneklal Parikh & 8 Sh.Ashokkumar Maneklal Parikh 10. We have considered the rival contentions, carefully…

Ashokkumar Maneklal Parikh, Mumbai vs. ITO 14(1)(3), Mumbai

In the result, appeals of the assessee are allowed, whereas appeals of the Revenue are dismissed

ITA 179/MUM/2013[2010-11]Status: DisposedITAT Mumbai21 Oct 2015AY 2010-11

Bench: Shri R.C. Sharma & Shri Sandeep Gosainआमकय अऩीर सं./I.T.A. No.3708/Mum/2014 (नििाारण वषा / Assessment Year : 2010-2011 आमकय अऩीर सं./I.T.A. No.1250/Mum/2013 (नििाारण वषा / Assessment Year : 2010-2011 बिाम/ Shri Bharatkumar Maneklal The Ito 14(1)(3), Parikh, Mumbai. Vs. Arunodaya, 10 Th Floor, Flat No. 1002 & 1003, Opp. New India Colony, C.D. Bariwala Marg, Andheri (W), Mumbai – 400 058. स्थामी रेखा सं./ Pan : Aacpp7754L (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. आमकय अऩीर सं./I.T.A. No.4985/Mum/2014 (नििाारण वषा / Assessment Year : 2010-2011 आमकय अऩीर सं./I.T.A. No.4986/Mum/2014 (नििाारण वषा / Assessment Year : 2010-2011 बिाम/ The Ito 14(1)(3), Shri Bharatkumar Mumbai. Maneklal Parikh, Vs. Arunodaya, 10 Th Floor, Flat No. 1002 & 1003, Opp. New India Colony, C.D. Bariwala Marg, Andheri (W), Mumbai – 400 058. स्थामी रेखा सं./ Pan : Aacpp7754L (अऩीराथी /Appellant) (प्रत्मथी / Respondent) ..

For Respondent: Shri Aarsi Prasad (D.R)
Section 143(1)Section 143(3)Section 45Section 55(2)(a)

…lied to "goodwill" - Integrated code - charging section and computation provisions - If computation provisions fail, charging section will not apply inasmuch as the "capital asset" was never intended to be taxed under the head "capital gains". Thus, Sun Engg.-198 ITR 297 (SC) does not apply.” 9. On the other hand, ld. DR relied on the orders of lower authorities and contended that leasehold rights are similar to tenancy rights, therefore, AO was justified in taxing the same as capital gains. Sh.Bharatkumar Maneklal Parikh & 8 Sh.Ashokkumar Maneklal Parikh 10. We have considered the rival contentions, carefully…

Bharatkumar Maneklal Parikh, Mumbai vs. ITO 14(1)(3), Mumbai

In the result, appeals of the assessee are allowed, whereas appeals of the Revenue are dismissed

ITA 1250/MUM/2013[2010-11]Status: DisposedITAT Mumbai21 Oct 2015AY 2010-11

Bench: Shri R.C. Sharma & Shri Sandeep Gosainआमकय अऩीर सं./I.T.A. No.3708/Mum/2014 (नििाारण वषा / Assessment Year : 2010-2011 आमकय अऩीर सं./I.T.A. No.1250/Mum/2013 (नििाारण वषा / Assessment Year : 2010-2011 बिाम/ Shri Bharatkumar Maneklal The Ito 14(1)(3), Parikh, Mumbai. Vs. Arunodaya, 10 Th Floor, Flat No. 1002 & 1003, Opp. New India Colony, C.D. Bariwala Marg, Andheri (W), Mumbai – 400 058. स्थामी रेखा सं./ Pan : Aacpp7754L (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. आमकय अऩीर सं./I.T.A. No.4985/Mum/2014 (नििाारण वषा / Assessment Year : 2010-2011 आमकय अऩीर सं./I.T.A. No.4986/Mum/2014 (नििाारण वषा / Assessment Year : 2010-2011 बिाम/ The Ito 14(1)(3), Shri Bharatkumar Mumbai. Maneklal Parikh, Vs. Arunodaya, 10 Th Floor, Flat No. 1002 & 1003, Opp. New India Colony, C.D. Bariwala Marg, Andheri (W), Mumbai – 400 058. स्थामी रेखा सं./ Pan : Aacpp7754L (अऩीराथी /Appellant) (प्रत्मथी / Respondent) ..

For Respondent: Shri Aarsi Prasad (D.R)
Section 143(1)Section 143(3)Section 45Section 55(2)(a)

…lied to "goodwill" - Integrated code - charging section and computation provisions - If computation provisions fail, charging section will not apply inasmuch as the "capital asset" was never intended to be taxed under the head "capital gains". Thus, Sun Engg.-198 ITR 297 (SC) does not apply.” 9. On the other hand, ld. DR relied on the orders of lower authorities and contended that leasehold rights are similar to tenancy rights, therefore, AO was justified in taxing the same as capital gains. Sh.Bharatkumar Maneklal Parikh & 8 Sh.Ashokkumar Maneklal Parikh 10. We have considered the rival contentions, carefully…

M/S Stanley Lifestyle Pvt. Ltd., Bangalore vs. Pr.CIT, Bangalore

In the result, appeal of the assessee is partly allowed

ITA 608/BANG/2015[2010-11]Status: DisposedITAT Bangalore14 Aug 2015AY 2010-11

Bench: Shri. N. V. Vasudevan & Shri. Abraham P. George

For Appellant: Shri. V. Srinivasan, CAFor Respondent: Shri. Sunil Kumar Agarwala, JCIT
Section 143(3)Section 263

…ablished by the assessee. Further in the said case, the profits generated during the relevant previous year was by itself sufficient to explain the source of investments as well. Observations of Hon’ble Apex Court in the case of Sun Engineering Works (P) Ltd (198 ITR 297) is also relevant. It was held that observations of court is to be understood only in the light of the questions before it and a judgment must be read as a whole. It is neither desirable nor permissible to pick out a work or sentence divorced from the context of the question and treat it as complete law. 09. As for the Hon’ble jurisdictional Hig…

Sri N Govindaraju vs. The Income Tax Officer

Appeal stands disposed of

ITA/504/2013HC Karnataka01 Jul 2015

Bench: S.SUJATHA,VINEET SARAN

Section 143(1)Section 147Section 148Section 45(2)

…as whether in the course of reassessment of an escaped item of income an assessee could seek review in respect of an item which stood concluded in the original assessment order, the Supreme Court in the case of Sun Engineering Works Pvt. Ltd. Vs CIT (1992)198 ITR 297 has held that “the proceedings under S.147 of the Act are for the benefit of the Revenue 18 and not an assessee and are aimed at garnering the ‘escaped income’ of an assessee”. While interpreting the provisions of section 147, different High…

Commissioner of Income Tax: Delhi -I vs. Bharti Airtel Limited

ITA/294/2013HC Delhi19 Jul 2013

Bench: HON'BLE MR. JUSTICE SANJIV KHANNA,HON'BLE MR. JUSTICE SANJEEV SACHDEVA

Section 115JSection 143(3)Section 147Section 154Section 194HSection 194JSection 263Section 263(2)Section 40

…essment and not subject matter of reassessment proceedings or order. Earlier judgments in Hind Wire Industries Limited versus Commissioner of Income Tax, (1995) 212 ITR 639 (SC), Commissioner of Income Tax vs. Sun Engineering Works Private Limited (1992) 198 ITR 297 (SC) and other cases, were examined before the said opinion and ratio was expounded. The appeal is accordingly dismissed. SANJIV KHANNA, J. SANJEEV SACHDEVA, J. JULY 19, 2013 VKR/NA…

Commissioner of Income Tax: Delhi -I vs. Bharti Airtel Limited

ITA - 294 / 2013HC Delhi19 Jul 2013
Section 115JSection 143(3)Section 147Section 154Section 194HSection 194JSection 263Section 263(2)Section 40

…essment and not subject matter of reassessment proceedings or order. Earlier judgments in Hind Wire Industries Limited versus Commissioner of Income Tax, (1995) 212 ITR 639 (SC), Commissioner of Income Tax vs. Sun Engineering Works Private Limited (1992) 198 ITR 297 (SC) and other cases, were examined before the said opinion and ratio was expounded. The appeal is accordingly dismissed. SANJIV KHANNA, J. SANJEEV SACHDEVA, J. JULY 19, 2013 VKR/NA 2013:DHC:3470-DB…

The Commissioner of Income Tax II vs. Software Consultants

ITA/914/2010HC Delhi17 Jan 2012
Section 131Section 148Section 260ASection 263

…ion 147." 12. The Division Bench in Ranbaxy Laboratories Limited (supra)considered the judgment of the Supreme Court in the case of V. Jagmohan Rao versus CIT and EPT, (1970) 75 ITR 373(SC) and CIT versus Sun Engineering Works Private Limited, (1992) 198 ITR 297 (SC) and has then elucidated: “18. We are in complete agreement with the reasoning of the Division Bench of the Bombay High Court in the case of CIT v. Jet Airways (I) Limited [2011] 331 ITR 236 (Bom). We may also note that the heading of section 147 is "income escaping assessment" and that of section 148 "issue of notice where inco…

Ritz Theater vs. Income Tax Officer

Accordingly, they are dismissed without any

ITA/978/2010HC Delhi25 Aug 2010

Bench: HON'BLE THE ACTING CHIEF JUSTICE,HON'BLE MR. JUSTICE MANMOHAN

Section 143(1)Section 143(2)Section 143(3)Section 147Section 148Section 282Section 67(2)

…nd Kothari v. Commissioner of Income Tax, (1988) 171 ITR 381 (Raj.) and CIT v. Avtar Singh, 304 ITR 333. 12. The tribunal distinguished the decisions cited by the learned counsel for the appellant and after placing reliance on CIT v. Sun Engineering, 198 ITR 297 came to hold that the CIT(A) could not have delved into the issue of limitation as the same was put to rest by him as well as by the tribunal and, in fact, had no right to look into the matter because a matter of remand was specific in nature. It has been observed by the tribunal that if the lower authorities are allowed to examine all the…

M/s Jay Bharat Maruti Ltd vs. Commissioner of Income Tax

In the result the appeal is allowed and

ITA/501/2007HC Delhi20 Apr 2009
For Appellant: Mr R. Santhanam, AdvocateFor Respondent: Mr R.D. Jolly, Advocate
Section 142(1)Section 143(1)(a)Section 147Section 148Section 260ASection 43B

…Section 148 do not wipe out or set aside the original proceedings. As a matter of fact the law on the scope of Section 147 can be summarized based on the principles enunciated by the Supreme Court in the case of CIT vs Sun Engineering Works P. Ltd (1992) 198 ITR 297. A reading of the judgment would show broadly the following principles of law have been enumerated:- (i) Initiation of reassessment proceedings would not mean that the original assessment proceedings are set aside or wiped out. The decision of the Supreme Court in Jaganmohan Rao (V.) vs CIT; (1970) 75 ITR 373 is explained. (ii) The pro…

Commr.of Income Tax, Chennai vs. M/S Alagendran Finance Ltd

C.A. No.-003301-003301 - 2007Supreme Court27 Jul 2007
For Respondent: M/s. Alagendran Finance Ltd
Section 143Section 148Section 263

…erms thereof doctrine of merger applies only in respect of such items which were the subject matter of appeal and not which were not. The question came up for consideration before this Court in Commissioner of Income Tax v. Sun Engineering Works P. Ltd. [198 ITR 297]. Therein the assessee raised a contention that once jurisdiction under Section 147 of the Act is invoked, the whole assessment proceeding became reopened, which was negatived by the court opining: "Section 147, which is subject to Section 148, divides cases of income escaping assessment into two clauses i.e. viz. (a) those due to the non-…