CIT v. Sunbeam Auto Ltd.

2009 SCC OnLine DEL 4237Reported decision2009#2903 most cited

What is CIT v. Sunbeam Auto Ltd. authority for?

Revision under Section 263 of the Income Tax Act is not warranted if the Assessing Officer's view was plausible and the assessment order was not erroneous or prejudicial to the revenue. An inadequate enquiry by the Assessing Officer can lead to a finding that the order is erroneous and prejudicial.

41

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2019 to 2026.

Also referred to as

CIT v. Sunbeam Auto Ltd. · section 263 · revision under section 263 · erroneous and prejudicial to the interest of revenue · inadequate enquiry · lack of enquiry · section 143(3) · section 147 · malabar industrial

Also reported as

355 ITR 13574 DTR 153

Sections most often in play

Section 263Section 142(1)Section 143(3)Section 1961Section 147Section 139(1)Section 144BSection 148
Read the full judgment

Issues it is cited on

section 263ofrevision under section 263inadequate enquirysection 263(1)section 80hhc(3)malabar industrialsection 159lack of enquirysection 17(2)section 115bbcanonymous donationprejudicial to interest of revenue

Judgments citing CIT v. Sunbeam Auto Ltd.

Asian Hotels (North) Limited, New Delhi vs. Pr, CIT, Delhi-1, New Delhi

In the result, the appeal filed by the assessee is allowed

ITA 654/DEL/2021[2016-17]Status: DisposedITAT Delhi26 Nov 2024AY 2016-17

Bench: Shri S. Rifaur Rahman & Shri Sudhir Pareek, Judicialmember M/S. Asian Hotels (North) Limited, Vs. Pr.Cit, 1A, Hotel Hyatt Regency, Delhi – 1. Bhikaji Cama Place, New Delhi – 110 066. (Pan: Aaaca0125H) (Appellant) (Respondent) Assessee By : Shri Abhishek Jain, Ca Revenue By : Shri Javed Akhtar, Cit Dr Date Of Hearing : 17.09.2024 Date Of Order : 26.11.2024 O R D E R Per S. Rifaur Rahman, Am : 1. This Appeal Is Filed By The Assessee Against The Order Of Ld. Principal Commissioner Of Income-Tax, Delhi-1 (Hereinafter Referred To ‘Ld. Pcit’) Dated 31.03.2021 For Assessment Year 2016-17. 2. Brief Facts Of The Case Are, Assessee Filed Its Return Of Income On 29.09.2016 Declaring A Loss Of Rs.32,48,76,393/-. The Case Was Selected For Complete Scrutiny Under Cass. The Assessment Was Completed Under Section 143 (3)

For Appellant: Shri Abhishek Jain, CAFor Respondent: Shri Javed Akhtar, CIT DR
Section 143Section 143(3)Section 41(1)Section 438

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’, NEW DELHI BEFORE SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER and SHRI SUDHIR PAREEK, JUDICIALMEMBER M/s. Asian Hotels (North) Limited, vs. Pr.CIT, 1A, Hotel Hyatt Regency, Delhi – 1. Bhikaji Cama Place, New Delhi – 110 066. (PAN: AAACA0125H) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Abhishek Jain, CA REVENUE BY : Shri Javed Akhtar, CIT DR Date of Hearing : 17.09.2024 Date of Order : 26.11.2024 O R D E R PER S. RIFAUR RAHMAN, AM : 1. This appeal is filed by the assessee against the order of ld. Principal Commissioner of Income-tax, Delhi-1 (hereinafter referred…

Faiveley Transport Technologies India Pvt. Ltd., Hosur vs. ACIT, Corporate Circle-1(1), Chennai

In the result, appeal filed by the assessee is allowed

ITA 1598/CHNY/2024[2018-19]Status: DisposedITAT Chennai18 Oct 2024AY 2018-19

Bench: SHRI MANU KUMAR GIRI (Judicial Member), SHRI S.R. RAGHUNATHA (Accountant Member)

For Appellant: Shri. Ashik Shah, C.AFor Respondent: Shri Nilay Baran Som, IRS, CIT
Section 143(3)Section 263Section 80

…आयकर अपीलीय अिधकरण, ए, , "ायपीठ,चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI माननीय "ी मनु कुमार िग"र, "ाियक सद" एवं माननीय "ी एस.आर. रघुनाथा, लेखा सद" के सम" BEFORE HON’BLE SHRI MANU KUMAR GIRI, JUDICIAL MEMBER AND HON’BLE SHRI S.R. RAGHUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.1598/CHNY/2024 िनधा"रण वष"/Assessment Year: 2018-2019 Faiveley Transport Rail Technologies The Principal Commissioner India Private Limited, Vs. of Income Tax-1, Post Box No.39, Chennai. Harita, Hosur 631 509. PAN: AAGCS 8525B (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant by : Shri. Ashik Shah,…

St.Joseph'S Educational Trust, Chennai vs. PCIT Central Chennai - 1, Chennai

In the result, all the three appeals filed by the assessee are allowed

ITA 1620/CHNY/2024[2020-21]Status: DisposedITAT Chennai15 Oct 2024AY 2020-21

Bench: Hon’Ble Shri Manu Kumar Giri & Hon’Ble Shri Jagadishआयकरअपील सं./ Ita Nos.1618 & 1619 /Chny/2024 (िनधा"रणवष" / Assessment Years: 2018-19 & 2020-2021) St. Joseph’S Institute Of Science & Vs. The Principal Commissioner Of Income Technology Trust, Tax, No.56C, Old Mahabalipuram Road, Central, Chennai -1 Sholinganallur, Chennai 600 119. [Pan: Aahts 9943B] आयकरअपील सं./ Ita No.1620 /Chny/2024 (िनधा"रणवष" / Assessment Year: 2020-2021) St. Joseph’S Educational Trust, Vs The Principal Commissioner Of Income No.56C, Old Mahabalipuram Road, Tax, Sholinganallur, Chennai 600 119. Central, Chennai -1 [Pan: Aamts 3888G] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri K.R. Vasudevan, Advocate ""यथ" क" ओर से /Respondent By : Shri Nilay Baran Som, Irs, Cit.

For Appellant: Shri K.R. Vasudevan, AdvocateFor Respondent: Shri Nilay Baran Som, IRS, CIT
Section 11Section 115BSection 12ASection 142(1)Section 153ASection 153DSection 263

…आयकर अपीलीय अिधकरण ‘ए’’"ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI माननीय "ी मनु कुमार िग"र, "ाियक सद" एवं माननीय "ी जगदीश, लेखा सद" के सम"। BEFORE HON’BLE SHRI MANU KUMAR GIRI, JUDICIAL MEMBER AND HON’BLE SHRI JAGADISH, ACCOUNTANT MEMBER आयकरअपील सं./ ITA Nos.1618 & 1619 /Chny/2024 (िनधा"रणवष" / Assessment Years: 2018-19 & 2020-2021) St. Joseph’s Institute of Science and Vs. The Principal Commissioner of Income Technology Trust, Tax, No.56C, Old Mahabalipuram Road, Central, Chennai -1 Sholinganallur, Chennai 600 119. [PAN: AAHTS 9943B] आयकरअपील सं./ ITA No.1620 /Chny/2024 (िनधा"रणवष"…

St.Joseph'S Institute of Science and Technology Trust, Chennai vs. PCIT Central Chennai - 1, Chennai

In the result, all the three appeals filed by the assessee are allowed

ITA 1619/CHNY/2024[2020-21]Status: DisposedITAT Chennai15 Oct 2024AY 2020-21

Bench: Hon’Ble Shri Manu Kumar Giri & Hon’Ble Shri Jagadishआयकरअपील सं./ Ita Nos.1618 & 1619 /Chny/2024 (िनधा"रणवष" / Assessment Years: 2018-19 & 2020-2021) St. Joseph’S Institute Of Science & Vs. The Principal Commissioner Of Income Technology Trust, Tax, No.56C, Old Mahabalipuram Road, Central, Chennai -1 Sholinganallur, Chennai 600 119. [Pan: Aahts 9943B] आयकरअपील सं./ Ita No.1620 /Chny/2024 (िनधा"रणवष" / Assessment Year: 2020-2021) St. Joseph’S Educational Trust, Vs The Principal Commissioner Of Income No.56C, Old Mahabalipuram Road, Tax, Sholinganallur, Chennai 600 119. Central, Chennai -1 [Pan: Aamts 3888G] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri K.R. Vasudevan, Advocate ""यथ" क" ओर से /Respondent By : Shri Nilay Baran Som, Irs, Cit.

For Appellant: Shri K.R. Vasudevan, AdvocateFor Respondent: Shri Nilay Baran Som, IRS, CIT
Section 11Section 115BSection 12ASection 142(1)Section 153ASection 153DSection 263

…आयकर अपीलीय अिधकरण ‘ए’’"ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI माननीय "ी मनु कुमार िग"र, "ाियक सद" एवं माननीय "ी जगदीश, लेखा सद" के सम"। BEFORE HON’BLE SHRI MANU KUMAR GIRI, JUDICIAL MEMBER AND HON’BLE SHRI JAGADISH, ACCOUNTANT MEMBER आयकरअपील सं./ ITA Nos.1618 & 1619 /Chny/2024 (िनधा"रणवष" / Assessment Years: 2018-19 & 2020-2021) St. Joseph’s Institute of Science and Vs. The Principal Commissioner of Income Technology Trust, Tax, No.56C, Old Mahabalipuram Road, Central, Chennai -1 Sholinganallur, Chennai 600 119. [PAN: AAHTS 9943B] आयकरअपील सं./ ITA No.1620 /Chny/2024 (िनधा"रणवष"…

St.Joseph'S Institute of Science and Technology Trust, Chennai vs. PCIT Central Chennai - 1, Chennai

In the result, all the three appeals filed by the assessee are allowed

ITA 1618/CHNY/2024[2018-19]Status: DisposedITAT Chennai15 Oct 2024AY 2018-19
Section 11Section 115BSection 12ASection 142(1)Section 153ASection 153DSection 263

…2 ITA Nos.1618 to 1620/Chny/2024 St. Joseph's Educational Trust has filed an appeal for assessment year 2020-2021 against order dated 31.03.2024 of Id. Principal Commissioner of Income Tax, Central, Chennai-1. Since the issues are common in all these appeals, they are heard together and are disposed of by this common order. For the sake of brevity we take up St. Joseph's Institute of Science and Technology Trust appeal in ITA No.1618/Chny/2024 for assessment year 2018-2019 as lead case. Our decision on this issue will equally apply to appeal Nos. 1619 & 1620/Chny/2024 for assessment years 2020-2021 also. 2. Sans…

International Seaport Dredging Private Limited, Chennai vs. PCIT - 1, Chennai

In the result, the appeal of the assessee is allowed

ITA 1597/CHNY/2024[2016-17]Status: DisposedITAT Chennai29 Aug 2024AY 2016-17

Bench: HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM AND HON’BLE SHRI MANU KUMAR GIRI (Judicial Member)

For Appellant: Shri. Sriram Seshadri, C.AFor Respondent: Shri. Nilay Baram Som, IRS, CIT
Section 142(1)Section 143(2)Section 143(3)Section 147Section 148Section 151Section 71Section 79

…आयकर अपीलीय अिधकरण ‘ए’’ "ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI माननीय "ी मनोज कुमार अ"वाल ,लेखा सद" एवं माननीय "ी मनु कुमार िग"र, "ाियक सद" के सम"। BEFORE HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM AND HON’BLE SHRI MANU KUMAR GIRI, JM आयकरअपील सं./ ITA No.1597/Chny/2024 (िनधा"रणवष" / Assessment Year: 2016-2017) International Seaport Dredging Private Vs. The Assistant Commissioner of Limited, Income Tax, P.No.2C, Ist floor, Corporate Circle 1(1) Ocean square south phase, Chennai. Thiru vi Ka Industrial Estate, Ekkattuthangal, Guindy Industrial Estate, Chennai 600 032. [PAN: AABCI 2286E…

Keller (M) Sdn Bhd, Chennai vs. DCIT Intl Tax 1(2), Chennai

In the result, the appeal of the assessee stands allowed

ITA 1319/CHNY/2023[2018-19]Status: DisposedITAT Chennai28 Aug 2024AY 2018-19

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita No.1319/Chny/2023 (िनधा"रणवष" / Assessment Year: 2018-2019) Vs. The Deputy Commissioner Of Keller (M) Sdn Bhd, Income Tax, 7Th Floor, Centennial Square, International Taxation 1(2) No.6A, Dr. Ambedkar Road, Chennai. Kodambakkam, Chennai 600 024. [Pan: Aagck 8014M] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri. Ashik Shah, C.A. ""यथ" क" ओर से /Respondent By : Shri. Nilay Baran Som, Irs, Cit.

For Appellant: Shri. Ashik Shah, C.AFor Respondent: Shri. Nilay Baran Som, IRS, CIT
Section 133(6)Section 139Section 143(3)Section 147Section 154Section 239Section 263

…आयकर अपीलीय अिधकरण ‘ए’’ "ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI माननीय "ी मनोज कुमार अ"वाल ,लेखा सद" एवं माननीय "ी मनु कुमार िग"र, "ाियक सद" के सम"। BEFORE HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM AND HON’BLE SHRI MANU KUMAR GIRI, JM आयकरअपील सं./ ITA No.1319/Chny/2023 (िनधा"रणवष" / Assessment Year: 2018-2019) Vs. The Deputy Commissioner of Keller (M) SDN BHD, Income Tax, 7th floor, Centennial Square, International Taxation 1(2) No.6A, Dr. Ambedkar Road, Chennai. Kodambakkam, Chennai 600 024. [PAN: AAGCK 8014M] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant by : S…

Avana Global Fzco, Mumbai vs. Commissioner of Income Tax (International Tax)-1, Mumbai

ITA 2731/MUM/2024[2018-19]Status: DisposedITAT Mumbai30 Jul 2024AY 2018-19

Bench: Shri Narendra Kumar Billaiya, Hon'Ble & Smt. Kavitha Rajagopal, Hon'Bleι.Τ.Α. No. 2731/Mum/2024

For Appellant: Shri Dhanesh Bafna, Shri Hardik Nirmal & Ms. HinalFor Respondent: Smt. Shaileja Rai, CIT, D/R
Section 143(3)Section 144C(3)Section 263

…आयकर अपीलीय अधिकरण न्यायपीठ, मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SHRI NARENDRA KUMAR BILLAIYA, HON'BLE ACCOUNTANT MEMBER & SMT. KAVITHA RAJAGOPAL, HON'BLE JUDICIAL MEMBER Ι.Τ.Α. No. 2731/Mum/2024 Assessment Year: 2018-19 Avana Global FZCO C/o Avana Logistek Limited D-301 to 305, Level 3 Tower II, Seawoods Grand Central Plot No. R1, Sector 40 Nerul Node, Seawoods Darave Navi Mumbai - 400706 [PAN: AADCB4021A] Vs Commissioner of Income Tax, (International Tax) - 1, Mumbai अपीलार्थी/ (Appellant) प्रत्यर्थी / (Respondent) Assessee by : Shri Dhanesh Bafna, Shri Hardik Nirmal & Ms. Hina…

Idemia Syscom India Private Limited, Noida vs. CIT(Tp), Delhi-2, New Delhi

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

ITA 647/DEL/2024[2020-21]Status: DisposedITAT Delhi28 Mar 2024AY 2020-21

Bench: Shri Saktijit Dey & Shri N.K. Billaiya

For Appellant: Shri M.S. Syali, Sr. AdvFor Respondent: Shri Rajesh Kumar, CIT- DR
Section 263Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘I’ BENCH, NEW DELHI BEFORE SHRI SAKTIJIT DEY, VICE PRESIDENT, AND SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER ITA No. 647/DEL/2024 [A.Y. 2020-21] M/s Idemia Syscom India Pvt Ltd Vs. The C.I.T. Plot No. 1-A, Sector - 73 (TP) Noida, Basi Bahuddin Nagar Delhi – 2, Uttar Pradesh. PAN – AABCS 2000 C (Applicant) (Respondent) Assessee By : Shri M.S. Syali, Sr. Adv Shri Mukesh Bhutani, Adv Shri Tarandeep Singh, Adv Shri Nikky, Jhtamtani, CA Shri Sandeep Yadav, Adv Shri Saurabh Nandy, Adv Department By : Shri Rajesh Kumar, CIT- DR Date of Hearing : 14.03.2024 Date of Pron…

Pr. Commissioner of Income Tax -2, Delhi vs. M/S Clix Finance India Pvt. Ltd

ITA/1428/2018HC Delhi01 Mar 2024

Bench: HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV,HON'BLE MR. JUSTICE YASHWANT VARMA

Section 143(1)Section 143(2)Section 143(3)Section 263

…ITA 1428/2018 Page 1 of 14 * IN THE HIGH COURT OF DELHI AT NEW DELHI % Judgment reserved on: 15 February 2024 Judgment pronounced on: 01 March 2024 + ITA 1428/2018 PR. COMMISSIONER OF INCOME TAX -2, DELHI ..... Appellant Through: Mr. Prashant Meharchandani, Sr. Standing Counsel. versus M/S CLIX FINANCE INDIA PVT. LTD. .... Respondent Through: Mr. Sachit Jolly, Advocate. CORAM: HON'BLE MR. JUSTICE YASHWANT VARMA HON’BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV J U D G M E N T PURUSHAINDRA KUMAR K…

V.Rajasekhar, Hyderabad vs. Income Tax Officer, Ward-14(5), Hyderabad

In the result, the appeal of the assessee is allowed

ITA 1357/HYD/2018[2008-09]Status: DisposedITAT Hyderabad31 Oct 2022AY 2008-09

Bench: Shri Rama Kanta Panda & Shri Laliet Kumarsri V. Rajasekhar, Vs. The Income Tax Officer, Hyderabad Ward-14(5), [Pan No. Aadpr0797E] Hyderabad Appellant Respondent

For Appellant: Shri P.Murali Mohan Rao, ARFor Respondent: Shri Vijay Bhaskar Reddy, CIT-DR
Section 139Section 143(3)Section 147Section 148Section 2(47)(v)Section 263

…f M/s. Tuticorin Alkali Chemicals and Fertilizers Ltd.(supra). Page 10 of 26 The Mumbai Bench of Tribunal while noticing the decision of jurisdictional High Court in the case of CIT vs. Sunbeam Auto Ltd, 332 ITR 167 and the case of Nagesh knitwear Pvt. Ltd., 355 ITR 135 observed that the Explanation2 to section 263 inserted by Finance Act, 2015 w.e.f. 01.04.2015 would not impact the assessment earlier to 2014-15 and such a decision was followed by the Delhi Bench of Tribunal in the case of Arun Kumar Garg (HUF) vs. PCIT in ITA No. 3391/Del/2018 for the assessment year 2014-15 and by order dated 08.01.2019 held t…

M/S Active Tools (P). Limited, Jalandhar vs. Deputy Commissioner of Income Tax Circle -II, Jalandhar

ITA 260/ASR/2019[2014-15]Status: DisposedITAT Amritsar16 Aug 2021AY 2014-15

Bench: : Shri Laliet Kumar & Dr. Mitha Lal Meena

Section 115Section 133ASection 142(1)Section 154Section 68Section 69Section 69ASection 69BSection 69CSection 69D

…s in the case of M/s. Tuticorin Alkali Chemicals and Fertilizers Ltd.(supra). The Mumbai Bench of Tribunal while noticing the decision of jurisdictional High Court in the case of CIT vs. Sunbeam Auto Ltd, 332 ITR 167 and the case of Nagesh knitwear Pvt. Ltd., 355 ITR 135 observed that the Explanation- 2 to section 263 inserted by Finance Act, 2015 w.e.f. 01.04.2015 would not impact the assessment earlier to 2014-15 and such a decision was followed by the Delhi Bench of Tribunal in the case of Arun Kumar Garg (HUF) vs. PCIT in ITA No. 3391/Del/2018 for the assessment year 2014-15 and by ITA 260/Amr/2019 34 order…

Sh. Gurbachan Singh Brar, Moga vs. ITO, Ward - 1, Moga

ITA 207/ASR/2017[2010-11]Status: DisposedITAT Amritsar16 Aug 2021AY 2010-11

Bench: : Shri Laliet Kumar & Dr. Mitha Lal Meena

Section 132Section 143(2)Section 153ASection 153CSection 263(1)

…s in the case of M/s. Tuticorin Alkali Chemicals and Fertilizers Ltd.(supra). The Mumbai Bench of Tribunal while noticing the decision of jurisdictional High Court in the case of CIT vs. Sunbeam Auto Ltd, 332 ITR 167 and the case of Nagesh knitwear Pvt. Ltd., 355 ITR 135 observed that the Explanation- 2 to section 263 inserted by Finance Act, 2015 w.e.f. 01.04.2015 would not impact the assessment earlier to 2014-15 and such a decision was followed by the Delhi Bench of Tribunal in the case of Arun Kumar Garg (HUF) vs. PCIT in ITA No. 3391/Del/2018 for the assessment year 2014-15 and by order dated 08.01.2019 held…

Sh. Santokh Singh Brar, Moga vs. ITO, Ward - 2, Moga

ITA 206/ASR/2017[2010-11]Status: DisposedITAT Amritsar16 Aug 2021AY 2010-11

Bench: : Shri Laliet Kumar & Dr. Mitha Lal Meena

Section 132Section 143(2)Section 153ASection 153CSection 263(1)

…s in the case of M/s. Tuticorin Alkali Chemicals and Fertilizers Ltd.(supra). The Mumbai Bench of Tribunal while noticing the decision of jurisdictional High Court in the case of CIT vs. Sunbeam Auto Ltd, 332 ITR 167 and the case of Nagesh knitwear Pvt. Ltd., 355 ITR 135 observed that the Explanation- 2 to section 263 inserted by Finance Act, 2015 w.e.f. 01.04.2015 would not impact the assessment earlier to 2014-15 and such a decision was followed by the Delhi Bench of Tribunal in the case of Arun Kumar Garg (HUF) vs. PCIT in ITA No. 3391/Del/2018 for the assessment year 2014-15 and by order dated 08.01.2019 held…

Rutvi Oilfields Services Pvt Ltd, Gurgaon vs. Pr. CIT, Gurgaon

The appeal of the assessee is allowed

ITA 3291/DEL/2019[2014-15]Status: DisposedITAT Delhi29 Jun 2021AY 2014-15

Bench: Ms Suchitra Kamble & Dr. B. R. R. Kumar

Section 142(1)Section 143(1)Section 263Section 40A(2)(b)

…n case of CIT vs. Max India Ltd 295 ITR 282, Malabar Industrial Co. Ltd. vs. CIT 243 ITR 83. The Ld. AR also relied upon the decision of the Jurisdictional High Court in case of CIT vs. Sunbeam Auto Ltd. 332 ITR 167 and ITO vs. DG Housing Projects Ltd. (2012) 74 DTR 153. 6. The Ld. DR submitted that valuation report referred by the assessee / Ld. AR was not before the Assessing Officer. Further the Ld. DR submitted that no verification relating to proper fair market value of share premium was done by the Assessing Officer as the Director who has taken the share was not called for and also no notice under Section…

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

…Mumbai Delhi) 21. Reliance is also placed on the following decisions :- a. CIT v/s. Software Consultants 341 ITR 240 (Del.) b. CIT v/s. Anil Corporation 213 Taxmann 19 c. CIT v/s. Sunbeam Auto Ltd. 332 ITR 167 (Del.) d. CIT v/s. Makal Suta Cotton Co. P. Ltd. 275 ITR 54(M.P) e. CIT v/s R.K. Construction Co., 313 ITR 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 Mehrotra Brothers, 270 ITR 157 (M.P) k. CIT v/s Shri Govindram Seksariya Cahrity Tru…

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

…Mumbai Delhi) 21. Reliance is also placed on the following decisions :- a. CIT v/s. Software Consultants 341 ITR 240 (Del.) b. CIT v/s. Anil Corporation 213 Taxmann 19 c. CIT v/s. Sunbeam Auto Ltd. 332 ITR 167 (Del.) d. CIT v/s. Makal Suta Cotton Co. P. Ltd. 275 ITR 54(M.P) e. CIT v/s R.K. Construction Co., 313 ITR 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 Mehrotra Brothers, 270 ITR 157 (M.P) k. CIT v/s Shri Govindram Seksariya Cahrity Tru…

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

…aced at pg 97-117) Other decisions relied upon- copies not being filed a. CIT v/s. Software Consultants 341 ITR 240 (Del.) b. CIT v/s. Anil Corporation 213 Taxmann 19 c. CIT v/s. Sunbeam Auto Ltd. 332 ITR 167 (Del.) d. CIT v/s. Makal Suta Cotton Co. P. Ltd. 275 ITR 54(M.P) e. CIT v/s R.K. Construction Co., 313 ITR 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.…

Shri Vinod Bhandari, Indore vs. The Pr.CIT-1, Indore

In the result appeal of the assessee is allowed

ITA 350/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

…Mumbai Delhi) 21. Reliance is also placed on the following decisions :- a. CIT v/s. Software Consultants 341 ITR 240 (Del.) b. CIT v/s. Anil Corporation 213 Taxmann 19 c. CIT v/s. Sunbeam Auto Ltd. 332 ITR 167 (Del.) d. CIT v/s. Makal Suta Cotton Co. P. Ltd. 275 ITR 54(M.P) e. CIT v/s R.K. Construction Co., 313 ITR 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 Mehrotra Brothers, 270 ITR 157 (M.P) k. CIT v/s Shri Govindram Seksariya Cahrity Tru…

Klaxon Trading (P) Ltd., New Delhi vs. Pr. CIT, Central- 3, New Delhi

Appeal of the assessee is allowed

ITA 7265/DEL/2017[2013-14]Status: DisposedITAT Delhi27 Jan 2020AY 2013-14

Bench: Ms Suchitra Kamble & Shri Prashant Maharishii.T.A. No. 7265/Del/2017 (A.Y 2013-14) M/S Klaxon Trading (P.) Ltd., Vs Pcit, Warehouse A-97B, Khasra Central – 3, No.50/4, New Delhi Behind Friends Dharam Kanta Shahbad Daulatpur, New Delhi – 110 042 (Pan : Aaack 3487 E) (Appellant) (Respondent)

Section 142(1)Section 153ASection 263

…1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘D’ NEW DELHI BEFORE MS SUCHITRA KAMBLE, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER I.T.A. No. 7265/DEL/2017 (A.Y 2013-14) M/s Klaxon Trading (P.) Ltd., Vs PCIT, Warehouse A-97B, Khasra Central – 3, No.50/4, New Delhi Behind Friends Dharam Kanta Shahbad Daulatpur, New Delhi – 110 042 (PAN : AAACK 3487 E) (APPELLANT) (RESPONDENT) Appellant by Sh. Rakesh Gupta & Sh. Somil Aggarwal, Adv. Respondent by Shri G. Johnson, Sr. D.R. Date of Hearing 09.01.2020 Date of Pronouncement 27.01.2020 ORDER PER SUCHITRA KAMBLE, JM This appeal is filed…