CIT v. The Central Provinces Manganese Ore Co. Ltd.

296 ITR 217Reported decision#24423 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2023.

Judgments citing CIT v. The Central Provinces Manganese Ore Co. Ltd.

SUNIL GUPTA ,DELHI vs. ITO WARD-63(2), NEW DELHI

In the result the appeal of the assessee in ITA No

ITA 3680/DEL/2019[2015-16]Status: DisposedITAT Delhi14 Jul 2023AY 2015-16

Bench: Shri N.K. Billaiya & Shri Anubhav Sharma

For Appellant: Shri Ved Jain, AdvFor Respondent: Shri Vivek Kumar Upadhyay, Sr. DR

Section 143(3)

…ere, assessable value is computed for the purpose of payment of Custom Duty and such assessable value can be different from the actual invoice value of the import goods. 24. The Hon'ble Bombay High Court in the case of Central Province Manganese Ore Co. Ltd 296 ITR 217 had an occasion to consider a similar conflict and held as under: “7. In the present case, it is not in dispute that the Assessing Officer has made additions only on the basis of the market price determined by the customs authorities under the Customs Act. Admittedly, there is no evidence on record to show that the assessee had recovered any amo…

INDO ENTERPRISE PVT.LTD,,LATUR vs. PR. COMMISSIONER OF INCOME TAX -2,, AURANGABAD

In the result, appeal of the assessee is allowed

ITA 751/PUN/2019[2010-11]Status: DisposedITAT Pune11 Jan 2021AY 2010-11

Bench: Shri Inturi Rama Rao & Shri Partha Sarathi Chaudhury

For Appellant: Shri Rajan R. VoraFor Respondent: Shri Deepak Garg

Section 143(3)Section 194CSection 263Section 297Section 40A(2)Section 40A(2)(b)

…equally settled that the provisions of section 263 are not recourse for roving enquiries. It is clearly demonstrated before us that there was due enquiry by the Assessing Officer and application of mind. 8. In the case of CIT Vs. Reliance Communication Ltd. (296 ITR 217), the Hon‟ble Bombay High Court has held that when the assessee had filed entire details and submissions from time to time before the Assessing Officer who satisfied himself with the assessee‟s reply furnished in support of its stand, in such scenario, the Commissioner of Income Tax was not justified in invoking the provisions of Section 263 of t…

AGARWAL METALS & ALLOYS,MUMBAI vs. ADDL CIT RG 14(1), MUMBAI

In the result, the appeal of the assessee is treated as allowed for statistical purposes

ITA 8953/MUM/2010[2007-08]Status: DisposedITAT Mumbai10 Jun 2016AY 2007-08

Bench: S/Shri B.R. Baskaran (Am) & Ramlal Negi (Jm)

Section 143(2)Section 234CSection 234DSection 69CSection 80I

…e purpose of collection of Customs duty and the same does not establish that the assessee has paid money outside the books of account. He submitted that the Hon’ble Bombay High Court has held in the case of CIT Vs. The Central Provinces Manganese Ore Co. Ltd (296 ITR 217 @ 220) that the market price determined by the Customs authorities could not be a ground to make additions. He submitted that the DRI authorities have conducted search at the premises of the assessee and they did not unearth any incriminating documents, excess stock or any document evidencing alleged payments made outside the books of accounts.…