Commissioner of Income-Tax v. Kanubhai Engineers (P.) Ltd.

241 ITR 665High Court2000#7362 most cited
15

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2007 to 2025.

Sections most often in play

Section 115JBSection 143(2)Section 143(3)Section 144BSection 144CSection 147Section 14ASection 151

Issues it is cited on

section 263(2)section 147(b)doctrine of mergersection 147(a)section 34(1)section 17section 22income escaping assessmentsection 34erroneous and prejudicialreason to believesection 263

Judgments citing Commissioner of Income-Tax v. Kanubhai Engineers (P.) Ltd.

HSBC SECURITIES AND CAPITAL MARKETS (INDIA) PRIVATE LIMITED,MUMBAI vs. PRINCIPAL COMMISSIONER OF INCOME-TAX, MUMBAI-4, MUMBAI

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

ITA 2586/MUM/2024[2014-15]Status: DisposedITAT Mumbai10 Feb 2025AY 2014-15

Bench: Shri Narender Kumar Choudhry & Shri Girish Agrawalassessment Year: 2014-15

For Appellant: Ms. Krupa Gandhi, Ld. A.RFor Respondent: Shri Biswanath Das, Ld. D.R
Section 115JSection 143(3)Section 147Section 14ASection 154Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “E”, MUMBAI BEFORE SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER Assessment Year: 2014-15 M/s. HSBC Securities and ACIT 2(1)(2), Room No.629, 6th Floor, Capital Markets (India) Private Limited, Aayakar Bhavan, Vs. 52/60, Mahatma Gandhi Road, Maharishi Karve Road, Fort, Mumbai Mumbai Maharashtra-400001 Maharashtra - 400020 PAN: AAACJ1395E (Appellant) (Respondent) Present for: Assessee by : Ms. Krupa Gandhi, Ld. A.R. a/w Shri Riken Shah, Ld. A.R. Revenue by : Shri Biswanath Das, Ld. D.R. Date of Hearing : 31.01.2025…

AGROH INFRASTRUCTURE DEVELOPERS P LTD,MHOW vs. PR CIT CENTRAL CIRCLE BHOPAL, BHOPAL

In the result, appeal of assessee is allowed

ITA 95/IND/2021[2008-09]Status: DisposedITAT Indore11 Apr 2023AY 2008-09

Bench: Shri Vijay Pal Rao & Shri B.M. Biyanim/S Agroh Infrastructure Pr. Cit (Central) Developers Pvt. Ltd. Bhopal Aqua Point, A.B.Road, Vs. Umaria, Mhow, Indore (Appellant / Assessee) (Respondent/ Revenue) Pan: Aaeca 2752 L Assessee By Shri Manish Mittal, Ar Revenue By Shri Ashish Porwal, Sr. Dr Date Of Hearing 10.04.2023 Date Of Pronouncement 11.04.2023

Section 143(1)Section 143(3)Section 147Section 148Section 263

…s concerned. The " Revenue is similarly bound " Page 10 of 16 Agroh Infrstructure Developers P. Ltd. Page 11 of 16 The same principle was reiterated by a Division Bench of the Calcutta High Court in Commissioner of Income-Tax v. Kanubhai Engineers (P.) Ltd. [241 ITR 665]. 15. We, therefore, are clearly of the opinion that keeping in view the facts and circumstances of this case and, in particular, having regard to the fact that the Commissioner of Income Tax exercising its revisional jurisdiction reopened the order of assessment only in relation to lease equalization fund which being not the subject of the reas…

MOHIDEEN GAFOOR,CHENNAI vs. INCOME TAX OFFICER, NON CORPORATE WARD 1(3), CHENNAI

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

ITA 137/CHNY/2022[2011-12]Status: DisposedITAT Chennai16 Nov 2022AY 2011-12

Bench: Shri Mahavir Singhand Shri G. Manjunatha

For Appellant: Shri N V Narayanan, AdvocateFor Respondent: Shri R. Mohan Reddy, CIT
Section 143(3)Section 147Section 148Section 263

…n the extent of the reassessment in so far as the escaped assessment is concerned. The Revenue is similarly bound" The same principle was reiterated by a Division Bench of the Calcutta High Court in Commissioner of Income-Tax v. Kanubhai Engineers (P.) Ltd. [241 ITR 665]. 15. We, therefore, are clearly of the opinion that keeping in view the facts and circumstances of this case and, in particular, having regard to the fact that the Commissioner of Income Tax exercising its revisional jurisdiction reopened the order of assessment only in relation to lease equalization fund which being not the subject of the reass…

INDIAN CO-OP NETWORK FOR WOMEN LTD,CHENNAI vs. PCIT , CHENNAI

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

ITA 104/CHNY/2021[2012-13]Status: DisposedITAT Chennai16 Nov 2022AY 2012-13

Bench: Shri Mahavir Singhand Shri G. Manjunatha

For Appellant: Shri K.R. Adivarahan, CAFor Respondent: Shri S. Maruthu Pandian, CIT
Section 143(1)Section 143(3)Section 147Section 148Section 263

…n the extent of the reassessment in so far as the escaped assessment is concerned. The Revenue is similarly bound" The same principle was reiterated by a Division Bench of the Calcutta High Court in Commissioner of Income-Tax v. Kanubhai Engineers (P.) Ltd. [241 ITR 665]. 15. We, therefore, are clearly of the opinion that keeping in view the facts and circumstances of this case and, in particular, having regard to the fact that the Commissioner of Income Tax exercising its revisional jurisdiction reopened the order of assessment only in relation to lease equalization fund which being not the subject of the reas…

SHAPOORJI PALLONJI AND COMPANY PRIVATE LIMITED ,MUMBAI vs. PRINCIPLE COMMISSIONER OF INCOME TAX (CENTRAL),-4, MUMBAI

In the result, the appeal of the assessee is allowed

ITA 1149/MUM/2022[2012-13]Status: DisposedITAT Mumbai30 Sept 2022AY 2012-13
Section 115JSection 142(1)Section 143(2)Section 143(3)Section 148Section 14ASection 263Section 92C

…stion the extent of the reassessment insofar as the escaped assessment is concerned. The revenue is similarly bound. . . ." (p. 263) The same principle was reiterated by a Division Bench of the Calcutta High Court in CIT v. Kanubhai Engineers (P.) Ltd. [2000] 241 ITR 665 . 15. We, therefore, are clearly of the opinion that keeping in view the facts and circumstances of this case and, in particular, having regard to the fact that the Commissioner of Income-tax exercising its revisional jurisdiction reopened the order of assessment only in relation to lease equalization fund which being not the subject of the reass…

SIVAKUMARAN PUGAZHENDHI,CHENNAI vs. PCIT,, CHENNAI-4

In the result, the appeal of the assessee is allowed

ITA 27/CHNY/2022[2014-15]Status: DisposedITAT Chennai21 Sept 2022AY 2014-15

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwalआयकर अपील सं./Ita No.27/Chny/2022 िनधा"रण वष" /Assessment Year: 2014-15 Sivakumaran Pugazhendhi, The Principal Commissioner 70 Raja Agraharam Street, Vs. Of Income Tax, Poonamalle, Chennai-4. Chennai – 600 056. [Pan: Aiapp-7309-R] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Ms. T.V. Muthu Abirami, Advocate ""यथ" क" ओर से /Respondent By : Shri M. Rajan, Cit सुनवाई क" तारीख/Date Of Hearing : 05.09.2022 : 21.09.2022 घोषणा क" तारीख /Date Of Pronouncement आदेश / O R D E R

For Appellant: Ms. T.V. Muthu Abirami, AdvocateFor Respondent: Shri M. Rajan, CIT
Section 143(3)Section 147Section 263

…n the extent of the reassessment in so far as the escaped assessment is concerned. The Revenue is similarly hound" The same principle was reiterated by a Division Bench of the Calcutta High Court in Commissioner of Income-Tax v. Kanubhai Engineers (P.) Ltd. [241 ITR 665]." 15. We, therefore, are clearly of the opinion that keeping in view the facts and circumstances of this case and, in particular, having regard to the fact that the Commissioner of Income Tax exercising its revisional jurisdiction reopened the order of assessment only in relation to lease equalization fund which being not the subject of the reas…

M/S. RAVI FOUNDATION ,MUMBAI vs. PR. CIT-17, MUMBAI

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

ITA 884/MUM/2021[2010-11]Status: DisposedITAT Mumbai26 Apr 2022AY 2010-11
For Appellant: Ms. Arati AggarwalFor Respondent: Shri T. Shankar (Sr. AR)
Section 133ASection 143(3)Section 263Section 263(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI AMARJIT SINGH, JM AND SHRI S. RIFAUR RAHMAN, AM आयकर अपील सं/ I.T.A. No.884/Mum/2021 (ननधधारण वर्ा / Assessment Years: 2010-11) बनधम/ M/s. Ravi Foundation PCIT-17 Room No.120, 1st Floor, 76, Laxmi Palace, Vs. Mathuradas Road, Kandivali Kautilya Bhawan, C-41 (W), Mumbai-400067. to C-43, G Block, Bandra Kurla Complex Bandra (E), Mumbai- 400051. स्थधयी लेखध सं./जीआइआर सं./PAN/GIR No. : AAAFR2515F (अपीलाथी /Appellant) (प्रत्यथी / Respondent) .. Assessee by: Ms. Arati Aggarwal Revenue by: Shri T. Shankar (Sr. AR) सुनवाई की तारीख / Date of Hearing: 29…

INSTITUTE OF CHEMICAL TECHNOLOGY ,MUMBAI vs. ACIT (E)- I(1), MUMBAI

In the result, appeal of the assessee is allowed

ITA 3522/MUM/2018[2008-09]Status: DisposedITAT Mumbai23 Dec 2021AY 2008-09
Section 11Section 11(1)(a)Section 11(2)Section 12ASection 143(3)Section 147Section 148Section 263

…tion the extent of the reassessment insofar as the escaped assessment is concerned. The revenue is similarly bound. . . ." (p. 263). The same principle was reiterated by a Division Bench of the Calcutta High Court in CIT v. Kanubhai Engineers (P.) Ltd. [2000] 241 ITR 665 . 15. We, therefore, are clearly of the opinion that keeping in view the facts and circumstances of this case and, in particular, having regard to the fact that the Commissioner of Income-tax exercising its revisional jurisdiction reopened the order of assessment only in relation to lease equalization fund which being not the subject of the reass…

ROYAL WESTERN INDIA TURF CLUB,MUMBAI vs. PR. CIT -8, MUMBAI

In the result, appeal is allowed, as indicated above

ITA 640/MUM/2021[2011-12]Status: DisposedITAT Mumbai12 Oct 2021AY 2011-12

Bench: Shri Saktijit Dey () & Shri Rajesh Kumar ()

Section 115JSection 143(3)Section 147Section 263Section 263(2)

…1 ITA 640/Mum/2021 IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY (JUDICIAL MEMBER) AND SHRI RAJESH KUMAR (ACCOUNTANT MEMBER) I.T.A. No.640/Mum/2021 (Assessment year 2011-12) Royal Western India Turf Club vs Principal Commissioner of Income- Mahalaxmi Race Course tax-8, Mumbai Mahalxmi, Mumbai-400 034 PAN : AABCR8519H APPELLANT RESPONDENT Appellant by S/Shri Salil Kapoor, Sumit Lalchandani & Smt Ananya Kapoor, AR Respondent by Smt. Sunita Billa, [CIT, (DR)] Date of hearing 23-09-2021 Date of pronouncement 12-10-2021 O R D E R Per Saktijit Dey (JM) Captioned appeal has been…

SATYA POWER AND ISPAT LTD.,BILASPUR vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-2, RAIPUR

In the result, both the appeals of the assessee are allowed

ITA 52/RPR/2021[2013-14]Status: DisposedITAT Raipur29 Sept 2021AY 2013-14

Bench: Shri Pradip Kumar Kedia & Shri N. K. Choudhryआयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं./I.T.A. Nos.51 & 52/Rpr/2021 अपील िनधा"रण वष" वष" / Assessment Year : 2012-13 & 2013-14) (िनधा"रण िनधा"रण िनधा"रण वष" वष" Satya Power & Ispat Ltd., Deputy Commissioner Of बनाम/ बनाम बनाम बनाम First Floor, V R Plaza, Income-Tax, Vs. Link Road, Central Circle-2, Bilaspur-495001 (Cg) Raipur "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aahcs 4472 N .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Shri Amit Maloo Jain, Ca अपीलाथ" ओर से /Appellant By : Shri P.K. Mishra, Cit-Dr ""यथ" क" ओर से/Respondent By : 30.07.2021 सुनवाई क" तारीख / Date Of Hearing 29.09.2021 घोषणा क" तारीख /Date Of Pronouncement आदेश/O R D E R Per Pradip Kumar Kedia - Am:

For Appellant: Shri P.K. Mishra, CIT-DRFor Respondent: 30.07.2021
Section 10(38)Section 143(1)Section 143(2)Section 143(3)Section 153ASection 263

…IN THE INCOME TAX APPELLATE TRIBUNAL “RAIPUR” BENCH, RAIPUR BEFORE SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER & SHRI N. K. CHOUDHRY, JUDICIAL MEMBER आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं./I.T.A. Nos.51 & 52/RPR/2021 अपील िनधा"रण वष" वष" / Assessment Year : 2012-13 & 2013-14) (िनधा"रण िनधा"रण िनधा"रण वष" वष" Satya Power and Ispat Ltd., Deputy Commissioner of बनाम/ बनाम बनाम बनाम First Floor, V R Plaza, Income-Tax, Vs. Link Road, Central Circle-2, Bilaspur-495001 (CG) Raipur "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAHCS 4472 N .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Shri Amit Maloo Jain, CA अपीलाथ" ओर…

SATYA POWER AND ISPAT LTD.,BILASPUR vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-2, RAIPUR

In the result, both the appeals of the assessee are allowed

ITA 51/RPR/2021[2012-13]Status: DisposedITAT Raipur29 Sept 2021AY 2012-13

Bench: Shri Pradip Kumar Kedia & Shri N. K. Choudhryआयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं./I.T.A. Nos.51 & 52/Rpr/2021 अपील िनधा"रण वष" वष" / Assessment Year : 2012-13 & 2013-14) (िनधा"रण िनधा"रण िनधा"रण वष" वष" Satya Power & Ispat Ltd., Deputy Commissioner Of बनाम/ बनाम बनाम बनाम First Floor, V R Plaza, Income-Tax, Vs. Link Road, Central Circle-2, Bilaspur-495001 (Cg) Raipur "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aahcs 4472 N .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Shri Amit Maloo Jain, Ca अपीलाथ" ओर से /Appellant By : Shri P.K. Mishra, Cit-Dr ""यथ" क" ओर से/Respondent By : 30.07.2021 सुनवाई क" तारीख / Date Of Hearing 29.09.2021 घोषणा क" तारीख /Date Of Pronouncement आदेश/O R D E R Per Pradip Kumar Kedia - Am:

For Appellant: Shri P.K. Mishra, CIT-DRFor Respondent: 30.07.2021
Section 10(38)Section 143(1)Section 143(2)Section 143(3)Section 153ASection 263

…IN THE INCOME TAX APPELLATE TRIBUNAL “RAIPUR” BENCH, RAIPUR BEFORE SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER & SHRI N. K. CHOUDHRY, JUDICIAL MEMBER आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं./I.T.A. Nos.51 & 52/RPR/2021 अपील िनधा"रण वष" वष" / Assessment Year : 2012-13 & 2013-14) (िनधा"रण िनधा"रण िनधा"रण वष" वष" Satya Power and Ispat Ltd., Deputy Commissioner of बनाम/ बनाम बनाम बनाम First Floor, V R Plaza, Income-Tax, Vs. Link Road, Central Circle-2, Bilaspur-495001 (CG) Raipur "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAHCS 4472 N .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Shri Amit Maloo Jain, CA अपीलाथ" ओर…

THE TATA POWER COMPANY LTD,MUMBAI vs. PR CIT 2, MUMBAI

In the result, appeal is allowed, as indicated above

ITA 1307/MUM/2020[2010-11]Status: DisposedITAT Mumbai29 Jul 2021AY 2010-11

Bench: Shri Saktijit Dey () & Shri Rajesh Kumar ()

Section 115JSection 143(3)Section 144C(1)Section 147Section 263Section 80I

…1 ITA 1307/Mum/2020 IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY (JUDICIAL MEMBER) AND SHRI RAJESH KUMAR (ACCOUNTANT MEMBER) I.T.A. No.1307/Mum/2020 (Assessment year 2010-11) The Tata Power Company Limited vs Principal Commissioner of Income- Corporate Centre B tax-2,Mumbai 34, Sant Tukaram Road Carnac Bunder Mumbai-400 009 PAN : AAACT0054A APPELLANT RESPONDENT Appellant by Shri Nitesh Joshi, AR Respondent by Shri Deepkant Prasad, CIT (DR) Date of hearing 30-06-2021 Date of pronouncement 29-07-2021 O R D E R Per: Saktijit Dey (JM): Captioned appeal has been filed by the a…

GUJARAT STATE ELECTRICITY CORPORATION LIMITED,,VADODARA vs. THE DCIT, CIRCLE-1(1)(1), , VADODARA

In the result, appeal of the assessee is allowed

ITA 785/AHD/2018[2008-09]Status: DisposedITAT Ahmedabad25 Feb 2020AY 2008-09

Bench: Shri Mahavir Prasad & Shri , Manish Boradआयकर अपील सं./ Ita No.785/Ahd/2018 { "नधा"रण वष"/Assessment Year: 2008-09 Gujarat State Electricity Corp. Ltd. Dcit, Circle 1(1)(1) Vidyut Bhavan Vs Baroda Race Course Circle. Baroda Pan No.Aaacg6864F अपीलाथ"/ (Appellant) "" यथ"/ (Revenue) Appellant By : Shri Manish J. Shah, Ar Revenue By : Shri O.P. Sharma, Cit-Dr

For Appellant: Shri Manish J. Shah, ARFor Respondent: Shri O.P. Sharma, CIT-DR
Section 115JSection 143(3)Section 263

…tent of the reassessment insofar as the escaped assessment is concerned. The Revenue is similarly bound." The same principle was reiterated by a Division Bench of the Calcutta High Court in CIT vs. Kanubhai Engineers (P) Ltd. (2000) 158 CTR (Cal) 219 : (2000) 241 ITR 665 (Cal). 15. We, therefore, are clearly of the opinion that keeping in view the facts and circumstances of this case and, in particular, having regard to the fact that the CIT exercising its revisional jurisdiction reopened the order of assessment only in relation to lease equalization fund which being not the subject of the reassessment proceeding…

GUJARAT STATE ELECTRICITY CORPORATION LTD.,BARODA vs. THE PR. CIT, VADODARA-1,, BARODA

In the result, appeal of the assessee is allowed

ITA 468/AHD/2016[2008-09]Status: DisposedITAT Ahmedabad13 Mar 2019AY 2008-09

Bench: Shri Rajpal Yadav & Shri Pradip Kumar Kediaआयकर अपील सं./I.T.A. No.468/Ahd/2016 ("नधा"रण वष" / Assessment Year : 2008-09)

For Appellant: Shri J.P. Shah, ARFor Respondent: Shri Jagdish, CIT-DR
Section 115JSection 143(3)Section 147Section 263Section 263(1)

…tent of the reassessment insofar as the escaped assessment is concerned. The Revenue is similarly bound." The same principle was reiterated by a Division Bench of the Calcutta High Court in CIT vs. Kanubhai Engineers (P) Ltd. (2000) 158 CTR (Cal) 219 : (2000) 241 ITR 665 (Cal). 15. We, therefore, are clearly of the opinion that keeping in view the facts and circumstances of this case and, in particular, having regard to the fact that the CIT exercising its revisional jurisdiction reopened the order of assessment only in relation to lease equalization fund which being not the subject of the reassessment proceeding…

COMMR.OF INCOME TAX,CHENNAI vs. M/S ALAGENDRAN FINANCE LTD

C.A. No.-003301-003301 - 2007Supreme Court27 Jul 2007
For Respondent: M/s. Alagendran Finance Ltd
Section 143Section 148Section 263

…f the reassessment in so far as the escaped assessment is concerned. The Revenue is similarly bound\005" The same principle was reiterated by a Division Bench of the Calcutta High Court in Commissioner of Income-Tax v. Kanubhai Engineers (P.) Ltd. [241 ITR 665]. http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 8 of 8 15. We, therefore, are clearly of the opinion that keeping in view the facts and circumstances of this case and, in particular, having regard to the fact that the Commissioner of Income Tax exercising its revisional jurisdiction reopened the order of assessment only in relation t…

Commissioner of Income-Tax v. Kanubhai Engineers (P.) Ltd. (241 ITR 665) — Cited in 15 Judgments | BharatTax