Commissioner of Customs v. Indian Oil Corporation Ltd.

267 ITR 272Supreme Court of India2004#135 most cited

What is Commissioner of Customs v. Indian Oil Corporation Ltd. authority for?

CBDT and CBEC circulars, along with administrative instructions, are binding on departmental authorities, who must not act in contravention of them. However, these circulars and instructions are not binding on courts or assessees.

501

judgments rely on this decision, according to BharatTax’s citation analysis of 367,735 Indian tax judgments — from 2015 to 2026.

Also referred to as

Commissioner of Customs v. Indian Oil Corporation Ltd. · 267 ITR 272 · CBDT circulars binding on department · CBEC circulars binding on department · administrative instructions · departmental authorities bound · not binding on assessee · not binding on court · Section 119 Income-tax Act

Also reported as

136 Taxmann 491

Sections most often in play

Section 143(2)Section 143(3)Section 147Section 142(1)Section 119Section 144Section 250Section 292B
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Issues it is cited on

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Judgments citing Commissioner of Customs v. Indian Oil Corporation Ltd.

I.T.O., Ward - 35(2), Kolkata vs. M/S. International Commercial Centre, Kolkata

In the result, the appeal by the Revenue and the Cross-Objection filed by the assessee are dismissed

ITA 21/KOL/2017[2009-10]Status: DisposedITAT Kolkata25 Jul 2018AY 2009-10

Bench: Shri A.T. Varkey, Jm & Dr. A.L. Saini, Am Ito, Wd-35(2), Kolkata Vs. M/S. International Commercial Centre Aayakar Bhawan, Poorva, 110, Shanti Pally, E.M Bye-Pass, Kolkata – 700 107. 14, Bentinck Street, Kolkata – 1. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaafi 8021 K .. (अपीलाथ" /Appellant) (""यथ" / Respondent) & Co No.49/Kol/2018 (Assessment Year: 2009-10) M/S. International Commercial Centre Vs. Ito, Wd-35(2), Kolkata 14, Bentinck Street, Kolkata – 1. Aayakar Bhawan, Poorva, 110, Shanti Pally, E.M Bye-Pass, Kolkata – 700 107. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaafi 8021 K (Cross-Objector) .. (""यथ" / Respondent)

For Appellant: Shri Rajiv Saxena, AdvocateFor Respondent: Shri Sallong Yaden, Addl. CIT, Sr. DR

…IN THE INCOME TAX APPELLATE TRIBUNAL “A”, BENCH KOLKATA BEFORE SHRI A.T. VARKEY, JM & DR. A.L. SAINI, AM ITO, Wd-35(2), Kolkata Vs. M/s. International Commercial Centre Aayakar Bhawan, Poorva, 110, Shanti Pally, E.M Bye-pass, Kolkata – 700 107. 14, Bentinck Street, Kolkata – 1. "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAAFI 8021 K .. (अपीलाथ" /Appellant) (""यथ" / Respondent) & CO No.49/Kol/2018 (Assessment Year: 2009-10) M/s. International Commercial Centre Vs. ITO, Wd-35(2), Kolkata 14, Bentinck Street, Kolkata – 1. Aayakar Bhawan, Poorva, 110, Shanti Pally, E.M Bye-pass, Kolkata – 700 107. "थायी लेखा सं./जीआइआर…

ACIT, Cir - 42, Murshidabad vs. Sandipan Pramanik, Murshidabad

In the result, the appeal by the Revenue is dismissed

ITA 1387/KOL/2016[2011-12]Status: DisposedITAT Kolkata25 Jul 2018AY 2011-12

Bench: Shri S.S.Viswanethra Ravi, Jm & Dr. A.L. Saini, Am A.C.I.T., Circle-42, Murshidabad Vs. Sandipan Pramanik 10, Sree Krishna Saha Lane, P.O.- 39, R.N.Tagore Road, P.O.- Berhampore, Dist.: Murshidabad Berhampore, Dis.:- Murshidabad, Pin-742101. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aflpp 8878 B .. (अपीलाथ" /Appellant) (""यथ" / Respondent)

For Appellant: Shri Sallong Yaden, Addl. CIT, Sr.DRFor Respondent: None

…IN THE INCOME TAX APPELLATE TRIBUNAL “A”, BENCH KOLKATA BEFORE SHRI S.S.VISWANETHRA RAVI, JM & DR. A.L. SAINI, AM A.C.I.T., Circle-42, Murshidabad Vs. Sandipan Pramanik 10, Sree Krishna Saha Lane, P.O.- 39, R.N.Tagore Road, P.O.- Berhampore, Dist.: Murshidabad Berhampore, Dis.:- Murshidabad, Pin-742101. "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AFLPP 8878 B .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Assessee by : Shri Sallong Yaden, Addl. CIT, Sr.DR Revenue by : None सुनवाई क" तार"ख / Date of Hearing : 23/07/2018 घोषणा क" तार"ख/Date of Pronouncement: 25 /07/2018 आदेश / O R D E R Per Dr. A. L. Saini, AM: The…

ACIT, Circle-36, Kolkata vs. M/S Suman Creation, Kolkata

In the result, the appeal by the Revenue and the Cross Objection filed by the assessee are dismissed

ITA 677/KOL/2017[2013-14]Status: DisposedITAT Kolkata20 Jul 2018AY 2013-14

Bench: Shri A. T. Varkey, Jm & Dr. A. L. Saini, Am]

Section 271A

…he CBDT Circular No.3/2018 referred to above. 6. It is a settled law that the Circulars issued by CBDT are binding on the Revenue. This position was confirmed by the Apex Court in the case of Commissioner of Customs vs Indian Oil Corporation Ltd. reported in 267 ITR 272 wherein their Lordships examined the earlier decisions of the Apex Court with regard to binding nature of the Circular and laid down that when a circular issued by the Board remains in operation then the Revenue is bound by it and cannot be allowed to plead that it is not valid or that it is contrary to the terms of the statute. The appeal under…

DCIT, Circle - 12(1), Kolkata vs. M/S. Darjeeling Flour Mills Pvt. Ltd., Kolkata

In the result, the appeal by the Revenue is dismissed

ITA 1582/KOL/2017[2010-11]Status: DisposedITAT Kolkata19 Jul 2018AY 2010-11

Bench: Shri A. T. Varkey, Jm & Dr. A. L. Saini, Am]

…he CBDT Circular No.3/2018 referred to above. 5. It is a settled law that the Circulars issued by CBDT are binding on the Revenue. This position was confirmed by the Apex Court in the case of Commissioner of Customs vs Indian Oil Corporation Ltd. reported in 267 ITR 272 wherein their Lordships examined the earlier decisions of the Apex Court with regard to binding nature of the Circular and laid down that when a circular issued by the Board remains in operation then the Revenue is bound by it and cannot be allowed to plead that it is not valid or that it is contrary to the terms of the statute. 5.1. In the even…

ACIT, Circle-1(2), Kolkata vs. Shri Kanungo Saurav Mohanty, Rajarhat

In the result, the appeal by the Revenue is dismissed

ITA 479/KOL/2017[2013-14]Status: DisposedITAT Kolkata18 Jul 2018AY 2013-14

Bench: Shri A. T. Varkey, Jm & Dr. A. L. Saini, Am]

…he CBDT Circular No.3/2018 referred to above. 6. It is a settled law that the Circulars issued by CBDT are binding on the Revenue. This position was confirmed by the Apex Court in the case of Commissioner of Customs vs Indian Oil Corporation Ltd. reported in 267 ITR 272 wherein their Lordships examined the earlier decisions of the Apex Court with regard to binding nature of the Circular and laid 2 3 M/s. Maa Bhagwti Coke (Gujrat) Pvt. Ltd, AY 2012-13 down that when a circular issued by the Board remains in operation then the Revenue is bound by it and cannot be allowed to plead that it is not valid or that it i…

DCIT, CC-2(3), Kolkata vs. M/S Maa Bhagwati Coke (Gujrat) Pvt. Ltd

In the result, the appeal by the Revenue is dismissed

ITA 1046/KOL/2015[2012-2013]Status: DisposedITAT Kolkata18 Jul 2018AY 2012-2013

Bench: Shri A. T. Varkey, Jm & Dr. A. L. Saini, Am]

…he CBDT Circular No.3/2018 referred to above. 6. It is a settled law that the Circulars issued by CBDT are binding on the Revenue. This position was confirmed by the Apex Court in the case of Commissioner of Customs vs Indian Oil Corporation Ltd. reported in 267 ITR 272 wherein their Lordships examined the earlier decisions of the Apex Court with regard to binding nature of the Circular and laid down that when a circular issued by the Board remains in operation then the Revenue is bound by it and cannot be allowed to plead that it is not valid or that it is contrary to the 3 M/s. Maa Bhagwti Coke (Gujrat) Pvt. L…

DCIT, Gurgaon vs. M/S. System Protections, Gurgaon

In the result, the appeal of the revenue is dismissed

ITA 1480/DEL/2015[2009-10]Status: DisposedITAT Delhi12 Jul 2018AY 2009-10

Bench: Shri G.D. Agrawal, Hon’Ble & Shri K. Narasimha Chary

…imits shall apply retrospectively to pending appeals also. We find that the Circular is binding on the tax authorities. This position has been confirmed by the Hon’ble Apex Court in the case of Commissioner of Customs vs Indian Oil Corporation Ltd reported in 267 ITR 272 (SC). Hence, we hold that the appeal of the revenue deserves to be dismissed in terms of low tax effect vide Circular No.21 / 2015 dated 10.12.2015. Accordingly, this being a low tax effect case, we dismiss this appeal of revenue in limine, as un-admitted, without going into the merits of the case. 4. In the result, the appeal of the revenue is…

DCIT, Central Circle- 6, New Delhi vs. Sanjeev Kumar Aggarwal, New Delhi

In the result, the appeal of the revenue is dismissed

ITA 2600/DEL/2018[2014-15]Status: DisposedITAT Delhi06 Jul 2018AY 2014-15

Bench: Shri R.S. Syal & Shri K.N. Chary

Section 271

…imits shall apply retrospectively to pending appeals also. We find that the Circular is binding on the tax authorities. This position has been confirmed by the Hon’ble Apex Court in the case of Commissioner of Customs vs Indian Oil Corporation Ltd reported in 267 ITR 272 (SC). Hence, we hold that the appeal of the revenue deserves to be dismissed in terms of low tax effect vide Circular No.21 / 2015 dated 10.12.2015. Accordingly, this being a low tax effect case, we dismiss this appeal of revenue in limine, as unadmitted, without going into the merits of the case. 4. In the result, the appeal of the revenue is d…

ITO, Ward - 30(2), Kolkata vs. Ajoy Kumar Saha, Kolkata

In the result, the appeal by the Revenue is dismissed

ITA 46/KOL/2018[2008-09]Status: DisposedITAT Kolkata18 Jun 2018AY 2008-09

Bench: Hon’Ble Shri S.S.Godara, Jm & M.Balaganesh, Am ] Assessment Year : 2008-09

For Appellant: Shri Pijush Mukherjee, Addl. CITFor Respondent: Shri Soumitra Chowdhury, Advocate
Section 143(3)

…e CBDT Circular No.21/2015 referred to above. 5. It is a settled law that the Circulars issued by CBDT are binding on the Revenue. This position was confirmed by the Apex Court in the case of Commissioner of Customs vs Indian Oil Corporation Ltd. reported in 267 ITR 272 3 Ajoy Kumar Saha A.Yr. 2008-09 wherein their Lordships examined the earlier decisions of the Apex Court with regard to binding nature of the Circular and laid down that when a circular issued by the Board remains in operation then the Revenue is bound by it and cannot be allowed to plead that it is not valid or that it is contrary to the terms…

ITO, Ward-1(1), Asansol vs. M/S Kali Pahari & C.S. Shop, Paschim Burdwan

In the result, the appeal of revenue is dismissed

ITA 1073/KOL/2017[2006-07]Status: DisposedITAT Kolkata06 Jun 2018AY 2006-07

Bench: Shri A. T. Varkey, Jm & Dr. A. L. Saini, Am]

…imits shall apply retrospectively to pending appeals also. We find that the Circular is binding on the tax authorities. This position has been confirmed by the Hon’ble Apex Court in the case of Commissioner of Customs vs Indian Oil Corporation Ltd reported in 267 ITR 272 (SC). Hence, we hold that the appeal of the revenue deserves to be dismissed in terms of low tax effect vide Circular No.21 / 2015 dated 10.12.2015. Accordingly, this being a low tax effect 2 Kali Pahari & C. S. Shop, AY 2006-07 case, we dismiss this appeal of revenue in limine, as unadmitted, without going into the merits of the case. In case t…

ACIT, Central Circle-2(3), Kolkata vs. M/S Simaaya Fashions Pvt. Ltd., Kolkata

In the result, the appeal by the Revenue is dismissed

ITA 274/KOL/2017[2013-14]Status: DisposedITAT Kolkata21 May 2018AY 2013-14

Bench: Sri Aby. T. Varkey, Hon. Jm & Dr. Arjun Lal Saini, Hon. Am] I.T.A No. 274/Kol/2017 Assessment Year : 2013-14 A.C.I.T. Central Circle-2(3) Vs. M/S. Simaaya Fashions Pvt. Ltd Kolkata Pan: Aamcs7514A (Appellant) (Respondent) For The Appellant : Shri G. Hangshing, Cit (Dr) For The Respondent : Shri A.K Tibrewal, Fca & Amit Agarwal, Advocate, Ld.Ars Date Of Hearing : 21-05-2018. Date Of Pronouncement : 21-05-2018. Order Dr. Arjun Lal Sani, Am

For Appellant: Shri G. Hangshing, CIT (DR)For Respondent: Shri A.K Tibrewal, FCA &

…ferred to above. 6. It is a settled law that the Circulars issued by CBDT are binding on the Revenue. This position was confirmed by the Apex Court in the case of Commissioner of 3 M/s.Simaaya Fashions P.Ltd Customs vs Indian Oil Corporation Ltd. reported in 267 ITR 272 wherein their Lordships examined the earlier decisions of the Apex Court with regard to binding nature of the Circular and laid down that when a circular issued by the Board remains in operation then the Revenue is bound by it and cannot be allowed to plead that it is not valid or that it is contrary to the terms of the statute. The appeal under…

Chemical & Metallurgical Design Co. Ltd., New Delhi vs. JCIT- (OSD), Cen. Cir-Xx, Kolkata

In the result the appeals of the assessee for A

ITA 1092/KOL/2014[2010-2011]Status: DisposedITAT Kolkata15 May 2018AY 2010-2011

Bench: Hon’Ble Shri A.T.Varkey, Jm & Shri M.Balaganesh, Am ] I.T (Ss) A.Nos.94 & 95/Kol/2014 Assessment Years : 2008-09 & 2009-10

For Appellant: Shri D.S.Damle, ARFor Respondent: Shri G.Mallikarjuna, CIT(DR)
Section 143(3)

…08-09 and 2009-10 which is reproduced below : 5. It is a settled law that the Circulars issued by CBDT are binding on the Revenue. This position was confirmed by the Apex Court in the case of Commissioner of Customs vs Indian Oil Corporation Ltd. reported in 267 ITR 272 wherein their Lordships examined the earlier decisions of the Apex Court with regard to binding nature of the Circular and laid down that when a circular issued by the Board remains in operation then the Revenue is bound by it and cannot be allowed to plead that it is not valid or that it is contrary to the terms of the statute. The appeal under…

Chemical & Metallurgical Design Co. Ltd., New Delhi vs. JCIT- (OSD), Cen. Cir-Xx, Kolkata

In the result the appeals of the assessee for A

ITA 1091/KOL/2014[2009-2010]Status: DisposedITAT Kolkata15 May 2018AY 2009-2010

Bench: Hon’Ble Shri A.T.Varkey, Jm & Shri M.Balaganesh, Am ] I.T (Ss) A.Nos.94 & 95/Kol/2014 Assessment Years : 2008-09 & 2009-10

For Appellant: Shri D.S.Damle, ARFor Respondent: Shri G.Mallikarjuna, CIT(DR)
Section 143(3)

…08-09 and 2009-10 which is reproduced below : 5. It is a settled law that the Circulars issued by CBDT are binding on the Revenue. This position was confirmed by the Apex Court in the case of Commissioner of Customs vs Indian Oil Corporation Ltd. reported in 267 ITR 272 wherein their Lordships examined the earlier decisions of the Apex Court with regard to binding nature of the Circular and laid down that when a circular issued by the Board remains in operation then the Revenue is bound by it and cannot be allowed to plead that it is not valid or that it is contrary to the terms of the statute. The appeal under…

Chemical & Metallurgical Design Co. Ltd., New Delhi vs. JCIT- (OSD), Cen. Cir-Xx, Kolkata

In the result the appeals of the assessee for A

ITA 1090/KOL/2014[2008-2009]Status: DisposedITAT Kolkata15 May 2018AY 2008-2009

Bench: Hon’Ble Shri A.T.Varkey, Jm & Shri M.Balaganesh, Am ] I.T (Ss) A.Nos.94 & 95/Kol/2014 Assessment Years : 2008-09 & 2009-10

For Appellant: Shri D.S.Damle, ARFor Respondent: Shri G.Mallikarjuna, CIT(DR)
Section 143(3)

…08-09 and 2009-10 which is reproduced below : 5. It is a settled law that the Circulars issued by CBDT are binding on the Revenue. This position was confirmed by the Apex Court in the case of Commissioner of Customs vs Indian Oil Corporation Ltd. reported in 267 ITR 272 wherein their Lordships examined the earlier decisions of the Apex Court with regard to binding nature of the Circular and laid down that when a circular issued by the Board remains in operation then the Revenue is bound by it and cannot be allowed to plead that it is not valid or that it is contrary to the terms of the statute. The appeal under…

DCIT, Cir-40, Kolkata vs. Balaji Agro International, Kolkata

In the result, appeal of revenue is dismissed

ITA 774/KOL/2015[2009-2010]Status: DisposedITAT Kolkata09 May 2018AY 2009-2010

Bench: "ी ऐ. ट". वक", "यायीक सद"य एवं/And "ी एम .बालागणेश, लेखा सद"य) [Before Shri A. T. Varkey, Jm & Shri M.Balaganesh, Am]

Section 143(3)

…g appeals also. We find that the Circular is binding on the tax 2 Balaji Agro International, AY- 2009-10 authorities. This position has been confirmed by the Hon’ble Apex Court in the case of Commissioner of Customs vs Indian Oil Corporation Ltd reported in 267 ITR 272 (SC). Hence, we hold that the appeal of the revenue deserves to be dismissed in terms of low tax effect vide Circular No.21 / 2015 dated 10.12.2015. Accordingly, this being a low tax effect case, we dismiss this appeal of revenue in limine, as unadmitted, without going into the merits of the case. In case the revenue later finds that the tax effe…

ITO, WD-22(4), Kolkata vs. Sri Bijoy Kumar Sahoo, Kolkata

In the result, the appeals filed by the Revenue are dismissed

ITA 529/KOL/2016[2011-2012]Status: DisposedITAT Kolkata25 Apr 2018AY 2011-2012

Bench: Shri A. T. Varkey, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita Nos.526 To 529/Kol/2016 ("नधा"रणवष" / Assessment Years: 2007-08, 2008-09, 2010-11& 2011-12) I.T.O., Wd-22(4), Kolkata Vs. Sri Bijoy Kumar Sahoo

For Appellant: Shri Miraj D. Shah, AdvFor Respondent: Shri S. Dasgupta, Addl. CIT(DR)
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B”, BENCH KOLKATA BEFORE SHRI A. T. VARKEY, JM &DR. A.L.SAINI, AM आयकरअपीलसं./ITA Nos.526 to 529/Kol/2016 ("नधा"रणवष" / Assessment Years: 2007-08, 2008-09, 2010-11& 2011-12) I.T.O., Wd-22(4), Kolkata Vs. Sri Bijoy Kumar Sahoo 16/2, K.M. Naskar Road, 54/1, R.H.Kidwai Rd, Kolkata – 700 040. Kolkata – 700 016. "थायीलेखासं./जीआइआरसं./PAN/GIR No. :AKRPS 9342 J (Appellant) .. (Respondent) Appellant by :Shri Miraj D. Shah, Adv. Respondent by :Shri S. Dasgupta, Addl. CIT(DR) सुनवाईक"तार"ख/ Date of Hearing : 15/03/2018 घोषणाक"तार"ख/Date of Pronouncement : 25/04/2018 आदेश / O R D E…

ITO, WD-22(4), Kolkata vs. Sri Bijoy Kumar Sahoo, Kolkata

In the result, the appeals filed by the Revenue are dismissed

ITA 528/KOL/2016[2010-2011]Status: DisposedITAT Kolkata25 Apr 2018AY 2010-2011

Bench: Shri A. T. Varkey, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita Nos.526 To 529/Kol/2016 ("नधा"रणवष" / Assessment Years: 2007-08, 2008-09, 2010-11& 2011-12) I.T.O., Wd-22(4), Kolkata Vs. Sri Bijoy Kumar Sahoo

For Appellant: Shri Miraj D. Shah, AdvFor Respondent: Shri S. Dasgupta, Addl. CIT(DR)
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B”, BENCH KOLKATA BEFORE SHRI A. T. VARKEY, JM &DR. A.L.SAINI, AM आयकरअपीलसं./ITA Nos.526 to 529/Kol/2016 ("नधा"रणवष" / Assessment Years: 2007-08, 2008-09, 2010-11& 2011-12) I.T.O., Wd-22(4), Kolkata Vs. Sri Bijoy Kumar Sahoo 16/2, K.M. Naskar Road, 54/1, R.H.Kidwai Rd, Kolkata – 700 040. Kolkata – 700 016. "थायीलेखासं./जीआइआरसं./PAN/GIR No. :AKRPS 9342 J (Appellant) .. (Respondent) Appellant by :Shri Miraj D. Shah, Adv. Respondent by :Shri S. Dasgupta, Addl. CIT(DR) सुनवाईक"तार"ख/ Date of Hearing : 15/03/2018 घोषणाक"तार"ख/Date of Pronouncement : 25/04/2018 आदेश / O R D E…

ITO, WD-22(4), Kolkata vs. Sri Bijoy Kumar Sahoo, Kolkata

In the result, the appeals filed by the Revenue are dismissed

ITA 527/KOL/2016[2008-09]Status: DisposedITAT Kolkata25 Apr 2018AY 2008-09

Bench: Shri A. T. Varkey, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita Nos.526 To 529/Kol/2016 ("नधा"रणवष" / Assessment Years: 2007-08, 2008-09, 2010-11& 2011-12) I.T.O., Wd-22(4), Kolkata Vs. Sri Bijoy Kumar Sahoo

For Appellant: Shri Miraj D. Shah, AdvFor Respondent: Shri S. Dasgupta, Addl. CIT(DR)
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B”, BENCH KOLKATA BEFORE SHRI A. T. VARKEY, JM &DR. A.L.SAINI, AM आयकरअपीलसं./ITA Nos.526 to 529/Kol/2016 ("नधा"रणवष" / Assessment Years: 2007-08, 2008-09, 2010-11& 2011-12) I.T.O., Wd-22(4), Kolkata Vs. Sri Bijoy Kumar Sahoo 16/2, K.M. Naskar Road, 54/1, R.H.Kidwai Rd, Kolkata – 700 040. Kolkata – 700 016. "थायीलेखासं./जीआइआरसं./PAN/GIR No. :AKRPS 9342 J (Appellant) .. (Respondent) Appellant by :Shri Miraj D. Shah, Adv. Respondent by :Shri S. Dasgupta, Addl. CIT(DR) सुनवाईक"तार"ख/ Date of Hearing : 15/03/2018 घोषणाक"तार"ख/Date of Pronouncement : 25/04/2018 आदेश / O R D E…

ITO, WD-22(4), Kolkata vs. Sri Bijoy Kumar Sahoo, Kolkata

In the result, the appeals filed by the Revenue are dismissed

ITA 526/KOL/2016[2007-08]Status: DisposedITAT Kolkata25 Apr 2018AY 2007-08

Bench: Shri A. T. Varkey, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita Nos.526 To 529/Kol/2016 ("नधा"रणवष" / Assessment Years: 2007-08, 2008-09, 2010-11& 2011-12) I.T.O., Wd-22(4), Kolkata Vs. Sri Bijoy Kumar Sahoo

For Appellant: Shri Miraj D. Shah, AdvFor Respondent: Shri S. Dasgupta, Addl. CIT(DR)
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B”, BENCH KOLKATA BEFORE SHRI A. T. VARKEY, JM &DR. A.L.SAINI, AM आयकरअपीलसं./ITA Nos.526 to 529/Kol/2016 ("नधा"रणवष" / Assessment Years: 2007-08, 2008-09, 2010-11& 2011-12) I.T.O., Wd-22(4), Kolkata Vs. Sri Bijoy Kumar Sahoo 16/2, K.M. Naskar Road, 54/1, R.H.Kidwai Rd, Kolkata – 700 040. Kolkata – 700 016. "थायीलेखासं./जीआइआरसं./PAN/GIR No. :AKRPS 9342 J (Appellant) .. (Respondent) Appellant by :Shri Miraj D. Shah, Adv. Respondent by :Shri S. Dasgupta, Addl. CIT(DR) सुनवाईक"तार"ख/ Date of Hearing : 15/03/2018 घोषणाक"तार"ख/Date of Pronouncement : 25/04/2018 आदेश / O R D E…

D.C.I.T., Circle-6(1), Kolkata vs. M/S Guiness Properties & Holding Pvt. Ltd., Kolkata

In the result, the appeal by the Revenue is dismissed

ITA 2280/KOL/2016[2000-01]Status: DisposedITAT Kolkata01 Mar 2018AY 2000-01

Bench: Hon’Ble Sri N.V.Vasudevan, Jm & Shri Waseem Ahmed, Am] I.T.A No. 2280/Kol/2016 Assessment Year : 2000-01

For Appellant: Shri S.Dasgupta, Addl. CIT, Sr.DRFor Respondent: Shri Miraj D.Shah, AR

…he CBDT Circular No.21/2015 referred to above. 5. It is a settled law that the Circulars issued by CBDT are binding on the Revenue. This position was confirmed by the Apex Court in the case of Commissioner of Customs vs Indian Oil Corporation Ltd. reported in 267 ITR 272 wherein their Lordships examined the earlier decisions of the Apex Court with regard to binding nature of the Circular and laid down that when a circular issued by the Board remains in operation then the Revenue is bound by it and cannot be allowed to plead that it is not 2 3 M/s Guiness Properties & Holdings Pvt. Ltd. A.Yr.2000-01 valid or that…