CIT v. VAM Resorts and Hotels Pvt. Ltd.

418 ITR 723High Court2019#2109 most cited

What is CIT v. VAM Resorts and Hotels Pvt. Ltd. authority for?

Revision under Section 263 by the Principal Commissioner is not permissible if the Assessing Officer has taken a plausible view. Once a plausible view is taken by the Assessing Officer, the Principal Commissioner cannot revise the assessment order.

55

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2020 to 2026.

Also referred to as

CIT v. VAM Resorts and Hotels Pvt. Ltd. · section 263 · revision under section 263 · plausible view · Assessing Officer · Principal Commissioner · revision of assessment order

Sections most often in play

Section 263Section 142(1)Section 143(3)Section 143(2)Section 153CSection 68Section 115BBESection 154

Issues it is cited on

section 274(1)section 263(1)revision under section 263section 120rectification u/s 154section 144arevision u/s 263doctrine of mergerrectification under section 154section 54fsection 56(2)(viib)interest u/s 234a

Judgments citing CIT v. VAM Resorts and Hotels Pvt. Ltd.

Scholar'S Education Trust of India, 602-A, Trimurty Dave Apartment, Jai Singh Highway Marg, Bani Park, Jaipur vs. CIT Exemption, Jaipur

ITA 129/JPR/2022[2017-18]Status: DisposedITAT Jaipur16 Aug 2022AY 2017-18

Bench: The Cit(A), The Power Exercised By Him U/S 263 For Disallowing The Donation Paid To Other Society Would Not Fall In The Ambit Of Section 263. 3. Under The Facts & Circumstances Of The Case, The Finding Given By Ld. Cit That Once Exemption U/S 11 Is Withdrawn, Not Disallowing The Scholar’S Education Trust Of India Vs. Cit(E)

For Appellant: Shri P.C. Parwal (C.A.)For Respondent: Shri Manoj Mehar (CIT) a
Section 11Section 12ASection 142(1)Section 143(2)Section 143(3)Section 234ASection 234BSection 234CSection 244ASection 263

…ubject matter of appeal, the donation given by assessee cannot be disallowed by exercising powers u/s 263. For this purpose reliance is placed on the decision of Hon’ble Allahabad High Court in case of CIT Vs. Vam Resorts & Hotels (P) Ltd. (2020) 186 DTR 205/ 418 ITR 723. The relevant Para 25, 26 & 27 reads as under:- 25. As, cl. (c) of Expln. 1 to s. 263 of the Act provides that when an appeal is pending before the CIT, the exercise of jurisdiction under s. 263 of the Act by CIT is barred. Thus, in the present case, the CIT wrongly exercised jurisdiction under s. 263 of the Act by remanding back the matter to as…

Kathiravan Srinivasan, Perambalur vs. DCIT, Circlre-1, Tiruchirapalli

In the result, both the appeals filed by the assessees are allowed

ITA 341/CHNY/2022[2017-18]Status: DisposedITAT Chennai03 Aug 2022AY 2017-18

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwalआयकरअपीलसं./ Ita No. 340/Chny/2022 (िनधा"रणवष" / Assessment Years: 2018-19) Kathiravan Ananthalakshmi Acit बनाम/ No. 274C, Thuraiyur Road, Central Circle -1, Perambalur, Trichy. Vs. Tamil Nadu – 621 212. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Asmpa-6568-P (अपीलाथ"/Appellant) (""थ" / Respondent) : & आयकरअपीलसं./ Ita No. 341/Chny/2022 (िनधा"रणवष" / Assessment Years: 2017-18) Kathiravan Srinivasan Acit बनाम/ No. 274C, Thuraiyur Road, Central Circle -1, Perambalur, Trichy. Vs. Tamil Nadu – 621 212. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Ajspk-6687-Q (अपीलाथ"/Appellant) (""थ" / Respondent) : अपीलाथ" की ओर से/ Appellant By : Shri G. Baskar, Advocate ""थ" की ओर से/Respondent By : Shri Guru Bashyam, Cit(Dr) सुनवाई की तारीख/Date Of Hearing : 21.07.2022 घोषणा की तारीख / Date Of Pronouncement : 03.08.2022

For Appellant: Shri G. Baskar, AdvocateFor Respondent: Shri Guru Bashyam, CIT(DR)
Section 115BSection 132Section 142(1)Section 143(2)Section 143(3)Section 144Section 263Section 68

…e relied on the decision of the Hon’ble Madras High Court in the case of Smt. Renuka Philip vs ITO, Business Ward-XV(2) [2019] 409 ITR 567 (Madras) and also the decision of Hon’ble Allahabad High Court in the case of CIT vs Vam Resorts & Hotels (P) Ltd [2019] 418 ITR 723 (All). 6. On the other hand, Ld. CIT(DR) heavily relied on the revision order and stated that the Assessing Officer while framing assessment u/s 143(3) of the Act has not examined the issue of applicability of rate of tax as prescribed u/s. 115BBE of the Act and assessee declared agricultural income ITA Nos: 340& 341/Chny/2022 but assessed by t…

Kathiravan Ananthalakshmi, Perambalur vs. ACIT, Central Circle-1, Tiruchirapalli

In the result, both the appeals filed by the assessees are allowed

ITA 340/CHNY/2022[2018-19]Status: DisposedITAT Chennai03 Aug 2022AY 2018-19

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwalआयकरअपीलसं./ Ita No. 340/Chny/2022 (िनधा"रणवष" / Assessment Years: 2018-19) Kathiravan Ananthalakshmi Acit बनाम/ No. 274C, Thuraiyur Road, Central Circle -1, Perambalur, Trichy. Vs. Tamil Nadu – 621 212. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Asmpa-6568-P (अपीलाथ"/Appellant) (""थ" / Respondent) : & आयकरअपीलसं./ Ita No. 341/Chny/2022 (िनधा"रणवष" / Assessment Years: 2017-18) Kathiravan Srinivasan Acit बनाम/ No. 274C, Thuraiyur Road, Central Circle -1, Perambalur, Trichy. Vs. Tamil Nadu – 621 212. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Ajspk-6687-Q (अपीलाथ"/Appellant) (""थ" / Respondent) : अपीलाथ" की ओर से/ Appellant By : Shri G. Baskar, Advocate ""थ" की ओर से/Respondent By : Shri Guru Bashyam, Cit(Dr) सुनवाई की तारीख/Date Of Hearing : 21.07.2022 घोषणा की तारीख / Date Of Pronouncement : 03.08.2022

For Appellant: Shri G. Baskar, AdvocateFor Respondent: Shri Guru Bashyam, CIT(DR)
Section 115BSection 132Section 142(1)Section 143(2)Section 143(3)Section 144Section 263Section 68

…e relied on the decision of the Hon’ble Madras High Court in the case of Smt. Renuka Philip vs ITO, Business Ward-XV(2) [2019] 409 ITR 567 (Madras) and also the decision of Hon’ble Allahabad High Court in the case of CIT vs Vam Resorts & Hotels (P) Ltd [2019] 418 ITR 723 (All). 6. On the other hand, Ld. CIT(DR) heavily relied on the revision order and stated that the Assessing Officer while framing assessment u/s 143(3) of the Act has not examined the issue of applicability of rate of tax as prescribed u/s. 115BBE of the Act and assessee declared agricultural income ITA Nos: 340& 341/Chny/2022 but assessed by t…

Kumar Urban Development P Ltd, Pune vs. Principal Commissioner of Income-Tax-4, Pune

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

ITA 264/PUN/2021[2015-16]Status: DisposedITAT Pune02 Aug 2022AY 2015-16
For Appellant: Shri Nikhil S. PathakFor Respondent: Shri Deepak Garg
Section 143(3)Section 154Section 263Section 36(1)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI S. S. VISWANETHRA RAVI, JUDICIAL MEMBER आयकर अपील सं. / ITA No.264/PUN/2021 िनधा"रण वष" / Assessment Year: 2015-16 Kumar Urban Development Vs. Pr.CIT-4, Pune. P. Ltd., 10th Floor, Kumar Business Center, CTS No.29, Bund Garden Road, Pune- 411001. PAN : AAACK7659N Appellant Respondent Assessee by : Shri Nikhil S. Pathak Revenue by : Shri Deepak Garg Date of hearing : 14.07.2022 Date of pronouncement : 02.08.2022 आदेश / ORDER PER INTURI RAMA RAO, AM: This is an appeal filed by the assessee directed agai…

M/S Bhaktvastal Sadguru Yogiraj Vasantrao Gopalrao Ghonge Maharaj Nyas, Wardha vs. Dy. C.I.T. Centrl Cir.-1(1), Nagpur

In the result, the appeals of assessee are allowed

ITA 40/NAG/2017[2011-12]Status: DisposedITAT Nagpur28 Jun 2022AY 2011-12

Bench: Shri Sandeep Gosain, Jm & Shri Arun Khodpia, Am 1) Ita No.: 040/Nag/2017 - A.Y. 2011-12 2) Ita No.: 036/Nag/2017 - A.Y. 2007-08 3) Ita No.: 037/Nag/2017 - A.Y. 2008-09 4) Ita No.: 151/Nag/2017 - A.Y. 2009-10 5) Ita No.: 152/Nag/2017 - A.Y. 2010-11 6) Ita No.: 038/Nag/2017 - A.Y. 2009-10 (143 R.W.S. 263) 7) Ita No.: 039/Nag/2017 - A.Y. 2010-11 (143 R.W.S. 263) Bhaktvastal Sadguru Yogiraj Vasantrao Vs. The Dcit Gopalrao Ghonge Maharaj Nyas Central Circle 2(2) Mukteshwar, Behind Rashtrabhasha Nagpur Gharpure Layout, Nagri Bank Colony Wardha Pan No.:Aabtb 2675 F Appellant Respondent Assessee By: Shri K.P. Dewani, Ca Revenue By :Shri Piyush Kolhe (Cit-Dr) Date Of Hearing: 26/04/2022 Date Of Pronouncement: 28 /06 /2022 Order Per: Sandeep Gosain, J.M.

For Appellant: Shri K.P. Dewani, CAFor Respondent: Shri Piyush Kolhe (CIT-DR)
Section 11Section 12ASection 13(1)(c)Section 13(1)(d)Section 139(1)Section 143(3)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL, NAGPUR BENCH, NAGPUR BEFORE SHRI SANDEEP GOSAIN, JM & SHRI ARUN KHODPIA, AM 1) ITA No.: 040/Nag/2017 - A.Y. 2011-12 2) ITA No.: 036/Nag/2017 - A.Y. 2007-08 3) ITA No.: 037/Nag/2017 - A.Y. 2008-09 4) ITA No.: 151/Nag/2017 - A.Y. 2009-10 5) ITA No.: 152/Nag/2017 - A.Y. 2010-11 6) ITA No.: 038/Nag/2017 - A.Y. 2009-10 (143 r.w.s. 263) 7) ITA No.: 039/Nag/2017 - A.Y. 2010-11 (143 r.w.s. 263) Bhaktvastal Sadguru Yogiraj Vasantrao Vs. The DCIT Gopalrao Ghonge Maharaj Nyas Central Circle 2(2) Mukteshwar, Behind Rashtrabhasha Nagpur Gharpure Layout, Nagri Bank Colony Wardha PAN No.:AA…

Shree Balaji Engicons Pvt. Ltd, Jharsuguda vs. Principal CIT, Sambalpur

In the result, appeal of the assessee in ITA No

ITA 195/CTK/2019[204-15]Status: DisposedITAT Cuttack15 Dec 2021

Bench: Shri C.M. Garg, Jm & Shri Manish Borad, Am आयकर अपीऱ सं./Ita Nos.193/Ctk/2019 (नििाारण वषा / Assessment Year :2014-2015) M/S Rawats-Balaji(Jv), Vs Pr.Cit, Sambalpur At/Po-Belpahar(Rs), Dist : Jharsuguda Pan No. : Aabar 9061 J Tan No. : Bbnr01647 C & आयकर अपीऱ सं./Ita Nos.194/Ctk/2019 (नििाारण वषा / Assessment Year :2014-2015) M/S Sbepl-Gril(Jv), Vs Pr.Cit, Sambalpur At/Po-Belpahar(Rs), Dist : Jharsuguda Pan No. : Aafas 2639 R Tan No. : Bbns04348 B & आयकर अपीऱ सं./Ita Nos.195/Ctk/2019 (नििाारण वषा / Assessment Year :2014-2015) Shree Balaji Engicons Pvt Ltd Vs Pr.Cit, Sambalpur At/Po-Belpahar(Rs), Dist : Jharsuguda Pan No. : Aagcs 4292 P Tan No. : Bbns00091 A (अऩीलाथी /Appellant) (प्रत्यथी / Respondent) .. ननधाारिती की ओर से /Assessee By : Shri Satyanarayan Agarwal, Ar िाजस्व की ओर से /Revenue By : Shri M.K.Gautam, Citdr सुनवाई की तािीख / Date Of Hearing : 26/10/2021 घोषणा की तािीख/Date Of Pronouncement : 23/12/2021 आदेश / O R D E R Per Bench: These Three Appeals Have Been Filed By Three Different Assessees Against The Order Passed By The Pr.Cit, Sambalpur, U/S.263 Of The Act, All Dated 30.03.2019 For The Assessment Year 2014-2015. 2

For Appellant: Shri Satyanarayan Agarwal, ARFor Respondent: Shri M.K.Gautam, CITDR
Section 143(3)Section 14ASection 263Section 80I

…आयकर अपीऱीय अधिकरण, कटक न्यायपीठ, कटक IN THE INCOME TAX APPELLATE TRIBUNAL CUTTACK BENCH, CUTTACK BEFORE SHRI C.M. GARG, JM & SHRI MANISH BORAD, AM आयकर अपीऱ सं./ITA Nos.193/CTK/2019 (नििाारण वषा / Assessment Year :2014-2015) M/s Rawats-Balaji(JV), Vs Pr.CIT, Sambalpur At/Po-Belpahar(RS), Dist : Jharsuguda PAN No. : AABAR 9061 J TAN No. : BBNR01647 C AND आयकर अपीऱ सं./ITA Nos.194/CTK/2019 (नििाारण वषा / Assessment Year :2014-2015) M/s SBEPL-GRIL(JV), Vs Pr.CIT, Sambalpur At/Po-Belpahar(RS), Dist : Jharsuguda PAN No. : AAFAS 2639 R TAN No. : BBNS04348 B AND आयकर अपीऱ सं./ITA Nos.195/CTK/2019 (नििाारण वषा / Asse…

M/S- Sbep-Gril(Joint Venture), Jharsuguda vs. Principal CIT, Sambalpur

In the result, appeal of the assessee in ITA No

ITA 194/CTK/2019[2014-15]Status: DisposedITAT Cuttack15 Dec 2021AY 2014-15

Bench: Shri C.M. Garg, Jm & Shri Manish Borad, Am आयकर अपीऱ सं./Ita Nos.193/Ctk/2019 (नििाारण वषा / Assessment Year :2014-2015) M/S Rawats-Balaji(Jv), Vs Pr.Cit, Sambalpur At/Po-Belpahar(Rs), Dist : Jharsuguda Pan No. : Aabar 9061 J Tan No. : Bbnr01647 C & आयकर अपीऱ सं./Ita Nos.194/Ctk/2019 (नििाारण वषा / Assessment Year :2014-2015) M/S Sbepl-Gril(Jv), Vs Pr.Cit, Sambalpur At/Po-Belpahar(Rs), Dist : Jharsuguda Pan No. : Aafas 2639 R Tan No. : Bbns04348 B & आयकर अपीऱ सं./Ita Nos.195/Ctk/2019 (नििाारण वषा / Assessment Year :2014-2015) Shree Balaji Engicons Pvt Ltd Vs Pr.Cit, Sambalpur At/Po-Belpahar(Rs), Dist : Jharsuguda Pan No. : Aagcs 4292 P Tan No. : Bbns00091 A (अऩीलाथी /Appellant) (प्रत्यथी / Respondent) .. ननधाारिती की ओर से /Assessee By : Shri Satyanarayan Agarwal, Ar िाजस्व की ओर से /Revenue By : Shri M.K.Gautam, Citdr सुनवाई की तािीख / Date Of Hearing : 26/10/2021 घोषणा की तािीख/Date Of Pronouncement : 23/12/2021 आदेश / O R D E R Per Bench: These Three Appeals Have Been Filed By Three Different Assessees Against The Order Passed By The Pr.Cit, Sambalpur, U/S.263 Of The Act, All Dated 30.03.2019 For The Assessment Year 2014-2015. 2

For Appellant: Shri Satyanarayan Agarwal, ARFor Respondent: Shri M.K.Gautam, CITDR
Section 143(3)Section 14ASection 263Section 80I

…आयकर अपीऱीय अधिकरण, कटक न्यायपीठ, कटक IN THE INCOME TAX APPELLATE TRIBUNAL CUTTACK BENCH, CUTTACK BEFORE SHRI C.M. GARG, JM & SHRI MANISH BORAD, AM आयकर अपीऱ सं./ITA Nos.193/CTK/2019 (नििाारण वषा / Assessment Year :2014-2015) M/s Rawats-Balaji(JV), Vs Pr.CIT, Sambalpur At/Po-Belpahar(RS), Dist : Jharsuguda PAN No. : AABAR 9061 J TAN No. : BBNR01647 C AND आयकर अपीऱ सं./ITA Nos.194/CTK/2019 (नििाारण वषा / Assessment Year :2014-2015) M/s SBEPL-GRIL(JV), Vs Pr.CIT, Sambalpur At/Po-Belpahar(RS), Dist : Jharsuguda PAN No. : AAFAS 2639 R TAN No. : BBNS04348 B AND आयकर अपीऱ सं./ITA Nos.195/CTK/2019 (नििाारण वषा / Asse…

M/S- Rawat Balaji (Joint Venture), Jharsuguda vs. Prilncipal, CIT, Sambalpur

In the result, appeal of the assessee in ITA No

ITA 193/CTK/2019[204-15]Status: DisposedITAT Cuttack15 Dec 2021

Bench: Shri C.M. Garg, Jm & Shri Manish Borad, Am आयकर अपीऱ सं./Ita Nos.193/Ctk/2019 (नििाारण वषा / Assessment Year :2014-2015) M/S Rawats-Balaji(Jv), Vs Pr.Cit, Sambalpur At/Po-Belpahar(Rs), Dist : Jharsuguda Pan No. : Aabar 9061 J Tan No. : Bbnr01647 C & आयकर अपीऱ सं./Ita Nos.194/Ctk/2019 (नििाारण वषा / Assessment Year :2014-2015) M/S Sbepl-Gril(Jv), Vs Pr.Cit, Sambalpur At/Po-Belpahar(Rs), Dist : Jharsuguda Pan No. : Aafas 2639 R Tan No. : Bbns04348 B & आयकर अपीऱ सं./Ita Nos.195/Ctk/2019 (नििाारण वषा / Assessment Year :2014-2015) Shree Balaji Engicons Pvt Ltd Vs Pr.Cit, Sambalpur At/Po-Belpahar(Rs), Dist : Jharsuguda Pan No. : Aagcs 4292 P Tan No. : Bbns00091 A (अऩीलाथी /Appellant) (प्रत्यथी / Respondent) .. ननधाारिती की ओर से /Assessee By : Shri Satyanarayan Agarwal, Ar िाजस्व की ओर से /Revenue By : Shri M.K.Gautam, Citdr सुनवाई की तािीख / Date Of Hearing : 26/10/2021 घोषणा की तािीख/Date Of Pronouncement : 23/12/2021 आदेश / O R D E R Per Bench: These Three Appeals Have Been Filed By Three Different Assessees Against The Order Passed By The Pr.Cit, Sambalpur, U/S.263 Of The Act, All Dated 30.03.2019 For The Assessment Year 2014-2015. 2

For Appellant: Shri Satyanarayan Agarwal, ARFor Respondent: Shri M.K.Gautam, CITDR
Section 143(3)Section 14ASection 263Section 80I

…आयकर अपीऱीय अधिकरण, कटक न्यायपीठ, कटक IN THE INCOME TAX APPELLATE TRIBUNAL CUTTACK BENCH, CUTTACK BEFORE SHRI C.M. GARG, JM & SHRI MANISH BORAD, AM आयकर अपीऱ सं./ITA Nos.193/CTK/2019 (नििाारण वषा / Assessment Year :2014-2015) M/s Rawats-Balaji(JV), Vs Pr.CIT, Sambalpur At/Po-Belpahar(RS), Dist : Jharsuguda PAN No. : AABAR 9061 J TAN No. : BBNR01647 C AND आयकर अपीऱ सं./ITA Nos.194/CTK/2019 (नििाारण वषा / Assessment Year :2014-2015) M/s SBEPL-GRIL(JV), Vs Pr.CIT, Sambalpur At/Po-Belpahar(RS), Dist : Jharsuguda PAN No. : AAFAS 2639 R TAN No. : BBNS04348 B AND आयकर अपीऱ सं./ITA Nos.195/CTK/2019 (नििाारण वषा / Asse…

Manoj Kumar Das, Mayurbhanj vs. Principal CIT, Cuttack

In the result, Appeal of the assessee in ITANo

ITA 195/CTK/2018[2013-14]Status: DisposedITAT Cuttack15 Dec 2021AY 2013-14
For Appellant: Shri Bivas Ranjan Panda, AdvFor Respondent: Shri M.K.Gautam, CITDR
Section 142(1)Section 143(3)Section 263Section 263(1)Section 69

…urnover which was adopted by the Hon'ble Tribunal at Rs.1,08,28,992/- as against Rs.1,10,29,609/-. Reliance placed on the following decisions: i. Shri Manoj Kumar Das vs. ITO (ITANo.148/CTK/2019) DATED 25.07.2019 ii. CIT vs. Vam Resorts & Hotels P.Ltd. (2019) 418 ITR 723(All) iii. CIT vs. Max India ltd. (2007) 295 ITR 282(SC) iv. Rakshit Transport vs. CIT (ITANo.809/KOl/2012 8. Per contra Ld. DR vehemently argued supporting the order of Ld. Pr. CIT and relied on the following decisions: i. BSES Rajdhani Power Ltd. vs. Pr. CIT (2017) 88 taxmann.com 25(Delhi) ii. J.K. Tyres & Industries Ltd. vs. CIT (2012) 19 taxm…

Vikas Oil Products, Dausa vs. PCIT-1, Jaipur

In the result, this appeal of the assessee stands dismissed

ITA 28/JPR/2021[2011-12]Status: DisposedITAT Jaipur23 Nov 2021AY 2011-12

Bench: Shri Sandeep Gosain, Jm & Shri Vikram Singh Yadav, Am

For Appellant: Shri Rajiv Sogani (CA)For Respondent: Shri B.K. Gupta (Pr.CIT-DR)
Section 147Section 148Section 263

…tion of law also is in the negative and in favour of the revenue." 15. We noticed from perusal of the record that vide its letter dated 15.09.2021, the ld. AR has relied upon the following judicial pronouncements: * CIT Vs. Vain Resorts & Hotels P Ltd [2019] 418 ITR 723 (All) * Renuka Philip Vs. ITO [2018] 409 ITR 567 (Madras) * ACC Limited Vs. CIT(LTU) in ITA No. 3576/Mum/2019. 20 ITA 26/JP/2021_ JR Industries Vs PCIT & 2 Ors. In this regard, we noticed that the judicial pronouncements as relied upon by the ld. AR, the important words "considered and decided in such appeal” appears to have skipped the attention…

Om Industries, Dausa vs. PCIT-1, Jaipur, Jiapur

In the result, this appeal of the assessee stands dismissed

ITA 27/JPR/2021[2011-12]Status: DisposedITAT Jaipur23 Nov 2021AY 2011-12

Bench: Shri Sandeep Gosain, Jm & Shri Vikram Singh Yadav, Am

For Appellant: Shri Rajiv Sogani (CA)For Respondent: Shri B.K. Gupta (Pr.CIT-DR)
Section 147Section 148Section 263

…tion of law also is in the negative and in favour of the revenue." 15. We noticed from perusal of the record that vide its letter dated 15.09.2021, the ld. AR has relied upon the following judicial pronouncements: * CIT Vs. Vain Resorts & Hotels P Ltd [2019] 418 ITR 723 (All) * Renuka Philip Vs. ITO [2018] 409 ITR 567 (Madras) * ACC Limited Vs. CIT(LTU) in ITA No. 3576/Mum/2019. 20 ITA 26/JP/2021_ JR Industries Vs PCIT & 2 Ors. In this regard, we noticed that the judicial pronouncements as relied upon by the ld. AR, the important words "considered and decided in such appeal” appears to have skipped the attention…

Jr Industries, Dausa vs. PCIT-1, Jaipur

In the result, this appeal of the assessee stands dismissed

ITA 26/JPR/2021[2011-12]Status: DisposedITAT Jaipur23 Nov 2021AY 2011-12

Bench: Shri Sandeep Gosain, Jm & Shri Vikram Singh Yadav, Am

For Appellant: Shri Rajiv Sogani (CA)For Respondent: Shri B.K. Gupta (Pr.CIT-DR)
Section 147Section 148Section 263

…tion of law also is in the negative and in favour of the revenue." 15. We noticed from perusal of the record that vide its letter dated 15.09.2021, the ld. AR has relied upon the following judicial pronouncements: * CIT Vs. Vain Resorts & Hotels P Ltd [2019] 418 ITR 723 (All) * Renuka Philip Vs. ITO [2018] 409 ITR 567 (Madras) * ACC Limited Vs. CIT(LTU) in ITA No. 3576/Mum/2019. 20 ITA 26/JP/2021_ JR Industries Vs PCIT & 2 Ors. In this regard, we noticed that the judicial pronouncements as relied upon by the ld. AR, the important words "considered and decided in such appeal” appears to have skipped the attention…

Aalidhara Textool Engineers Pvt. Ltd, Surat vs. PCIT-1, Surat

In the result, the appeal of the assessee is allowed

ITA 94/SRT/2020[2014-15]Status: DisposedITAT Surat28 May 2021AY 2014-15

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकरअपीलसं./Ita No.94/Srt/2020 ("नधा"रणवष" / Assessment Years: (2014-15) (Virtual Court Hearing) Alidhara Textool Engineers Pvt. Ltd., Vs. The Pcit-1, Surat. Plot No.168, Udhyog Nagar Road, Udhna, Surat -394210. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaacd8469M (Assessee) (Respondent)

For Appellant: Shri Mehul Shah, CAFor Respondent: Shri Ritesh Mishra, CIT(DR)
Section 10Section 10(38)Section 115JSection 143(3)Section 14ASection 263

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JM & DR. A. L. SAINI, AM आयकरअपीलसं./ITA No.94/SRT/2020 ("नधा"रणवष" / Assessment Years: (2014-15) (Virtual Court Hearing) Alidhara Textool Engineers Pvt. Ltd., Vs. The PCIT-1, Surat. Plot No.168, Udhyog Nagar Road, Udhna, Surat -394210. "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAACD8469M (Assessee) (Respondent) Assessee by : Shri Mehul Shah, CA Revenue by : Shri Ritesh Mishra, CIT(DR) सुनवाईक"तार"ख/ Date of Hearing : 08/04/2021 घोषणाक"तार"ख/Date of Pronouncement : 28/05/2021 आदेश / O R D E R PER DR. A. L. SAINI, ACCOUNTANT MEMBER: By…

Shri Harish Kumar Jasoria, Alwar vs. Pr.CIT, Alwar

ITA 1194/JPR/2019[2015-16]Status: DisposedITAT Jaipur28 Jan 2021AY 2015-16
For Appellant: Sh. Manish Agarwal (FCA)For Respondent: Sh. B. K. Gupta (CIT)
Section 143(3)Section 263Section 56(1)(vii)

…er to exercise his revisional 7 Harish Kumar Jasoria, Alwar Vs. Pr. CIT, Alwar jurisdiction under Section 263 to revise the order of the Assessing Officer on the same subject-matter. On this issue, Hon’ble Guwahati High Court in PCIT v. Oil India reported in 103 Taxmann.com 339 observed that, as provided under Clause (c) to Explanation 1 of Section 263(1), the Commissioner can invoke his powers conferred under Section 263 only in respect of: - Erroneous portion of the order of the Assessing Officer which is prejudicial to the interest of the revenue and; - Such portion of the order not being a part of the consid…

Bank of India, Mumbai vs. Jt. CIT (OSD)-2(1)(1), Mumbai

In the result, appeal of the assessee is partly allowed

ITA 3699/MUM/2018[2014-15]Status: DisposedITAT Mumbai05 Oct 2020AY 2014-15

Bench: Shri Vikas Awasthy & Shri S. Rifaur Rahman: A.Y : 2014-15

For Appellant: Shri C. NareshFor Respondent: Shri Rahul Raman, CIT-DR
Section 115JSection 143(3)Section 2Section 263Section 36Section 36(1)Section 36(1)(vii)Section 36(1)(viia)Section 36(2)(v)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “B”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER : A.Y : 2014-15 Bank of India Vs. JCIT (OSD) – 2(1)(1), 8th floor, Taxation Department, Mumbai. (Respondent) Star House, C-5, G Block, Bandra Kurla Complex, Bandra (E), Mumbai 400 051. PAN : AAACB0472C (Appellant) Assessee by : Shri C. Naresh Revenue by : Shri Rahul Raman, CIT-DR Date of Hearing : 15/09/2020 Date of Pronouncement : 05/10/2020 O R D E R PER S. RIFAUR RAHMAN, A.M This appeal is filed by the assessee against the order passed by Principal Commiss…