CIT v. Umedbhai International (P) Ltd.

330 ITR 506High Court2011#10533 most cited

What is CIT v. Umedbhai International (P) Ltd. authority for?

The Assessing Officer (AO) must refer the property valuation to the District Valuation Officer (DVO) if they are not satisfied with the registered valuer's report. The AO cannot independently disregard a registered valuer's report or the DVO's report without making a proper reference.

10

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2024.

Also referred to as

CIT v. Umedbhai International P. Ltd. · section 55A · registered valuer's report · DVO · property valuation · Assessing Officer · reference to DVO · addition by AO

Judgments citing CIT v. Umedbhai International (P) Ltd.

Manick Chandra Paul, Kolkata vs. DCIT, Circle - 8(1), Kolkata

In the result, the appeal of the assessee is partly allowed

ITA 614/KOL/2024[2014-15]Status: DisposedITAT Kolkata02 Jul 2024AY 2014-15

Bench: Shri Sonjoy Sarma & Shri Rakesh Mishraassessment Year: 2014-15

For Appellant: Shri S. K. Tulsiyan, AdvocateFor Respondent: Shri Chandan Das, Addl. CIT, Sr. DR

Section 143(3)Section 2(47)Section 250Section 55ASection 80

…ts, the assessee got the valuation done for the properties and filed the same but the reports were rejected by the AO which is not permissible as per the provisions of the Act. The Ld. AR relied on the decision in CIT Vs. Umedbhai International P. Ltd. [2011] 330 ITR 506 (Cal) and para 12 of the order of the Hon’ble Gujarat High Court in Hiaben Jayantilal Shah Vs. ITO [2009] 310 ITR 31 (Guj) and emphasized that the AO ought to have accepted the registered valuer’s report and he was not competent to make any observation about the valuation officer’s report and as no reference was made to the DVO, therefore, the ad…

Nikunjkumar D. Modi HUF, Surat vs. Income Tax Officer, Ward-1, Bardoli

In the result, the appeal of the assessee is allowed

ITA 549/SRT/2018[2012-13]Status: DisposedITAT Surat26 Jun 2019AY 2012-13

For Appellant: Shri Viresh I. Rudalal (CA) &For Respondent: Shri B.P.K. Panda (Sr. DR)

Section 143(3)Section 147Section 148Section 50CSection 55A

…of the Act, AO has to form an opinion that FMV as on 01/04/1981 claimed in Reg. Valuer's report is less than FMV, is not applicable. In support, the assessee relies upon the following judgements in his favour:  CIT vs. Umedbhai International (P) Ltd. (2011) 330 ITR 506 (Cal)  CIT vs. Smt. Mina Deogun (2016) 288 CTR (Cal) 703  Hiraben Jayantilal Shah vs. ITO (2009) 227 CTR (Guj) 666  CIT vs. Daulal Mohata (HUF) ITA No. 1031/2008 Mumbai HC  Royal Calcutta Turf Club vs. DCIT (2011) 189 TTJ (Kol) 433 Contention of AO ITA No. 544-551/SRT/2018 Sh. Jigneshkumar S. Modi HUF, Surat vs. ITO, Bardoli 10. It was furt…

Anilkumar Gamanlal Modi, HUF, Surat vs. Income Tax Officer, Ward-1, Bardoli

In the result, the appeal of the assessee is allowed

ITA 548/SRT/2018[2012-13]Status: DisposedITAT Surat26 Jun 2019AY 2012-13

For Appellant: Shri Viresh I. Rudalal (CA) &For Respondent: Shri B.P.K. Panda (Sr. DR)

Section 143(3)Section 147Section 148Section 50CSection 55A

…of the Act, AO has to form an opinion that FMV as on 01/04/1981 claimed in Reg. Valuer's report is less than FMV, is not applicable. In support, the assessee relies upon the following judgements in his favour:  CIT vs. Umedbhai International (P) Ltd. (2011) 330 ITR 506 (Cal)  CIT vs. Smt. Mina Deogun (2016) 288 CTR (Cal) 703  Hiraben Jayantilal Shah vs. ITO (2009) 227 CTR (Guj) 666  CIT vs. Daulal Mohata (HUF) ITA No. 1031/2008 Mumbai HC  Royal Calcutta Turf Club vs. DCIT (2011) 189 TTJ (Kol) 433 Contention of AO ITA No. 544-551/SRT/2018 Sh. Jigneshkumar S. Modi HUF, Surat vs. ITO, Bardoli 10. It was furt…

Madhuben Dilipbhai Modi, Surat vs. Income Tax Officer, Ward-1, Bardoli

In the result, the appeal of the assessee is allowed

ITA 547/SRT/2018[2012-13]Status: DisposedITAT Surat26 Jun 2019AY 2012-13

For Appellant: Shri Viresh I. Rudalal (CA) &For Respondent: Shri B.P.K. Panda (Sr. DR)

Section 143(3)Section 147Section 148Section 50CSection 55A

…of the Act, AO has to form an opinion that FMV as on 01/04/1981 claimed in Reg. Valuer's report is less than FMV, is not applicable. In support, the assessee relies upon the following judgements in his favour:  CIT vs. Umedbhai International (P) Ltd. (2011) 330 ITR 506 (Cal)  CIT vs. Smt. Mina Deogun (2016) 288 CTR (Cal) 703  Hiraben Jayantilal Shah vs. ITO (2009) 227 CTR (Guj) 666  CIT vs. Daulal Mohata (HUF) ITA No. 1031/2008 Mumbai HC  Royal Calcutta Turf Club vs. DCIT (2011) 189 TTJ (Kol) 433 Contention of AO ITA No. 544-551/SRT/2018 Sh. Jigneshkumar S. Modi HUF, Surat vs. ITO, Bardoli 10. It was furt…

Gamanlal Nanubhai Modi HUF, Surat vs. Income Tax Officer, Ward-1, Bardoli

In the result, the appeal of the assessee is allowed

ITA 546/SRT/2018[2012-13]Status: DisposedITAT Surat26 Jun 2019AY 2012-13

For Appellant: Shri Viresh I. Rudalal (CA) &For Respondent: Shri B.P.K. Panda (Sr. DR)

Section 143(3)Section 147Section 148Section 50CSection 55A

…of the Act, AO has to form an opinion that FMV as on 01/04/1981 claimed in Reg. Valuer's report is less than FMV, is not applicable. In support, the assessee relies upon the following judgements in his favour:  CIT vs. Umedbhai International (P) Ltd. (2011) 330 ITR 506 (Cal)  CIT vs. Smt. Mina Deogun (2016) 288 CTR (Cal) 703  Hiraben Jayantilal Shah vs. ITO (2009) 227 CTR (Guj) 666  CIT vs. Daulal Mohata (HUF) ITA No. 1031/2008 Mumbai HC  Royal Calcutta Turf Club vs. DCIT (2011) 189 TTJ (Kol) 433 Contention of AO ITA No. 544-551/SRT/2018 Sh. Jigneshkumar S. Modi HUF, Surat vs. ITO, Bardoli 10. It was furt…

Vijaykumar Gamanlal Modi, HUF, Surat vs. Income Tax Officer, Ward-1, Bardoli

In the result, the appeal of the assessee is allowed

ITA 545/SRT/2018[2012-13]Status: DisposedITAT Surat26 Jun 2019AY 2012-13

For Appellant: Shri Viresh I. Rudalal (CA) &For Respondent: Shri B.P.K. Panda (Sr. DR)

Section 143(3)Section 147Section 148Section 50CSection 55A

…of the Act, AO has to form an opinion that FMV as on 01/04/1981 claimed in Reg. Valuer's report is less than FMV, is not applicable. In support, the assessee relies upon the following judgements in his favour:  CIT vs. Umedbhai International (P) Ltd. (2011) 330 ITR 506 (Cal)  CIT vs. Smt. Mina Deogun (2016) 288 CTR (Cal) 703  Hiraben Jayantilal Shah vs. ITO (2009) 227 CTR (Guj) 666  CIT vs. Daulal Mohata (HUF) ITA No. 1031/2008 Mumbai HC  Royal Calcutta Turf Club vs. DCIT (2011) 189 TTJ (Kol) 433 Contention of AO ITA No. 544-551/SRT/2018 Sh. Jigneshkumar S. Modi HUF, Surat vs. ITO, Bardoli 10. It was furt…

Jigneshkumar S. Modi HUF, Surat vs. Income Tax Officer, Ward-1, Bardoli

In the result, the appeal of the assessee is allowed

ITA 544/SRT/2018[2012-13]Status: DisposedITAT Surat26 Jun 2019AY 2012-13

For Appellant: Shri Viresh I. Rudalal (CA) &For Respondent: Shri B.P.K. Panda (Sr. DR)

Section 143(3)Section 147Section 148Section 50CSection 55A

…of the Act, AO has to form an opinion that FMV as on 01/04/1981 claimed in Reg. Valuer's report is less than FMV, is not applicable. In support, the assessee relies upon the following judgements in his favour:  CIT vs. Umedbhai International (P) Ltd. (2011) 330 ITR 506 (Cal)  CIT vs. Smt. Mina Deogun (2016) 288 CTR (Cal) 703  Hiraben Jayantilal Shah vs. ITO (2009) 227 CTR (Guj) 666  CIT vs. Daulal Mohata (HUF) ITA No. 1031/2008 Mumbai HC  Royal Calcutta Turf Club vs. DCIT (2011) 189 TTJ (Kol) 433 Contention of AO ITA No. 544-551/SRT/2018 Sh. Jigneshkumar S. Modi HUF, Surat vs. ITO, Bardoli 10. It was furt…

Nitin Kumar Gamanlal Modi HUF, Surat vs. Income Tax Officer, Ward-1, Bardoli

In the result, the appeal of the assessee is allowed

ITA 551/SRT/2018[2012-13]Status: DisposedITAT Surat26 Jun 2019AY 2012-13

For Appellant: Shri Viresh I. Rudalal (CA) &For Respondent: Shri B.P.K. Panda (Sr. DR)

Section 143(3)Section 147Section 148Section 50CSection 55A

…of the Act, AO has to form an opinion that FMV as on 01/04/1981 claimed in Reg. Valuer's report is less than FMV, is not applicable. In support, the assessee relies upon the following judgements in his favour:  CIT vs. Umedbhai International (P) Ltd. (2011) 330 ITR 506 (Cal)  CIT vs. Smt. Mina Deogun (2016) 288 CTR (Cal) 703  Hiraben Jayantilal Shah vs. ITO (2009) 227 CTR (Guj) 666  CIT vs. Daulal Mohata (HUF) ITA No. 1031/2008 Mumbai HC  Royal Calcutta Turf Club vs. DCIT (2011) 189 TTJ (Kol) 433 Contention of AO ITA No. 544-551/SRT/2018 Sh. Jigneshkumar S. Modi HUF, Surat vs. ITO, Bardoli 10. It was furt…

Sanmukhlal Nanubhai Modi HUF, Surat vs. Income Tax Officer, Ward-1, Bardoli, Surat

In the result, the appeal of the assessee is allowed

ITA 550/SRT/2018[2012-13]Status: DisposedITAT Surat26 Jun 2019AY 2012-13

For Appellant: Shri Viresh I. Rudalal (CA) &For Respondent: Shri B.P.K. Panda (Sr. DR)

Section 143(3)Section 147Section 148Section 50CSection 55A

…of the Act, AO has to form an opinion that FMV as on 01/04/1981 claimed in Reg. Valuer's report is less than FMV, is not applicable. In support, the assessee relies upon the following judgements in his favour:  CIT vs. Umedbhai International (P) Ltd. (2011) 330 ITR 506 (Cal)  CIT vs. Smt. Mina Deogun (2016) 288 CTR (Cal) 703  Hiraben Jayantilal Shah vs. ITO (2009) 227 CTR (Guj) 666  CIT vs. Daulal Mohata (HUF) ITA No. 1031/2008 Mumbai HC  Royal Calcutta Turf Club vs. DCIT (2011) 189 TTJ (Kol) 433 Contention of AO ITA No. 544-551/SRT/2018 Sh. Jigneshkumar S. Modi HUF, Surat vs. ITO, Bardoli 10. It was furt…

Income Tax Officer-Ward-23(3), Kolkata vs. Sudip Roy, Kolkata

In the result, Revenue’s appeal is allowed partly

ITA 2864/KOL/2013[2007-2008]Status: DisposedITAT Kolkata19 Oct 2016AY 2007-2008

Bench: Shri Waseem Ahmed & Shri S.S.Viswanethra Raviassessment Years:2007-08

Section 143(3)Section 54ESection 55A

…cost inflation index for that year i.e. 100 should be adopted. Accordingly, ITA No.2864/Kol/2013 A.Y.2007-08 ITO Ward-23(3), Kol. vs. Sudip Roy Page 4 Ld. CIT(A) deleted the addition made by AO after having reliance in the case of Umedbhai International Ltd 330 ITR 506 and 134 TTJ 23 by observing as under:- “3.1.1 In the above judgment the Hon'ble Kolkata Tribunal, has pointed out the unintended absurdity and inconsistency in situation of adoption of some remote index factor to some distant and discrete FMV, prevailing in two different years, in the light of the clarificatory CBDT Circulars and concluded that i…

CIT v. Umedbhai International (P) Ltd. (330 ITR 506) — Cited in 10 Judgments | BharatTax