D. T. & T. D. C. Ltd. v. CIT

324 ITR 234High Court2010#6174 most cited
19

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2012 to 2025.

Sections most often in play

Section 143(3)Section 147Section 148Section 40A(2)(a)

Issues it is cited on

section 2(7)section 4(2)section 32ainitial assessment yearfull and true disclosurematerial facts necessary for assessmentkelvinatorsection 80ibmere change of opinioneligible businesslive linkincome escaping assessment

Judgments citing D. T. & T. D. C. Ltd. v. CIT

DCIT, NEW DELHI vs. M/S SAHARA INDIA MASS COMMUNICATION LTD., MUMBAI

In the result, the appeal of the revenue stands dismissed as above

ITA 3130/DEL/2011[2003-04]Status: DisposedITAT Delhi30 May 2025AY 2003-04

Bench: Shri Vikas Awasthy & Shri Avdhesh Kumar Mishra

Section 143(3)Section 147Section 148

…" proviso to section 147 of the Act as the reopening had been initiated after expiry of four years. Reliance was placed on the following decisions:  PCTT v. DSC Ltd.: 153 taxmann.com 535 (Del)  Avtec Ltd vs DCIT: 395 ITR 434 (Del)  D. T. and T. D. C. Ltd: 324 ITR 234 (Del)  Haryana Acrylic Manufacturing Co Ltd vs CIT: 308 ITR 38 (Del)  CIT v. Indian Farmers Fertilizer Cooperative Ltd: 171 Taxman 379 (Del) Sahara One Media & Entertainment. Ltd.  Wel Intertrade (P) Ltd v. ITO 308 ITR 22 (Del)  Atma Ram Properties (P) Ltd: 343 ITR 141 (Del)  CIT v. Shri Tirath Ram Ahuja (HUF): 306 ITR 173 (Del. HC) 6.5 Our…

ASSISSTANT COMMISSIONER OF INCOME TAX - 4(1), INDORE, INDORE vs. PRATAAP SNACKS LIMITED, INDORE

In the result revenue’s appeal is dismissed and assessee’s cross-objection is allowed

ITA 374/IND/2023[2018-19]Status: DisposedITAT Indore17 Oct 2024AY 2018-19

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani

Section 143(3)Section 147Section 148Section 80I

…rt in the case of CIT vs. Kelvinator of India Ltd. reported in 320 ITR 561. He has also relied upon the following decisions:- (i) M.J. Pharmaceuticals Ltd vs. CIT (2008) 297 ITR 119 (Bom) (Assessment Year 2003- 2004) (ii) D. T. & T. D. C. Ltd. vs. CIT (2010) 324 ITR 234 (Del.) (iii) ICICI Prudential Life Insurance Co.Ltd. (2010) 325 ITR 471 (Bom) 8. The Ld. AR of the assessee on principle of consistency submitted that the assessee has admittedly claimed this Page 10 of 57 Prataap Snacks Limited ITA Nos.370 to 374 & C.O No.6 & 7 deduction in the preceding year AY 2011-12 and in the subsequent years AY 2013-14…

ASSISSTANT COMMISSIONER OF INCOME TAX - 4(1), INDORE, INDORE vs. PRATAAP SNACKS LIMITED, INDORE

In the result revenue’s appeal is dismissed and assessee’s cross-objection is allowed

ITA 373/IND/2023[2020-21]Status: DisposedITAT Indore17 Oct 2024AY 2020-21

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani

Section 143(3)Section 147Section 148Section 80I

…rt in the case of CIT vs. Kelvinator of India Ltd. reported in 320 ITR 561. He has also relied upon the following decisions:- (i) M.J. Pharmaceuticals Ltd vs. CIT (2008) 297 ITR 119 (Bom) (Assessment Year 2003- 2004) (ii) D. T. & T. D. C. Ltd. vs. CIT (2010) 324 ITR 234 (Del.) (iii) ICICI Prudential Life Insurance Co.Ltd. (2010) 325 ITR 471 (Bom) 8. The Ld. AR of the assessee on principle of consistency submitted that the assessee has admittedly claimed this Page 10 of 57 Prataap Snacks Limited ITA Nos.370 to 374 & C.O No.6 & 7 deduction in the preceding year AY 2011-12 and in the subsequent years AY 2013-14…

ASSISSTANT COMMISSIONER OF INCOME TAX - 4(1), INDORE, INDORE vs. PRATAAP SNACKS LIMITED, INDORE

In the result revenue’s appeal is dismissed and assessee’s cross-objection is allowed

ITA 372/IND/2023[2017-18]Status: DisposedITAT Indore17 Oct 2024AY 2017-18

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani

Section 143(3)Section 147Section 148Section 80I

…rt in the case of CIT vs. Kelvinator of India Ltd. reported in 320 ITR 561. He has also relied upon the following decisions:- (i) M.J. Pharmaceuticals Ltd vs. CIT (2008) 297 ITR 119 (Bom) (Assessment Year 2003- 2004) (ii) D. T. & T. D. C. Ltd. vs. CIT (2010) 324 ITR 234 (Del.) (iii) ICICI Prudential Life Insurance Co.Ltd. (2010) 325 ITR 471 (Bom) 8. The Ld. AR of the assessee on principle of consistency submitted that the assessee has admittedly claimed this Page 10 of 57 Prataap Snacks Limited ITA Nos.370 to 374 & C.O No.6 & 7 deduction in the preceding year AY 2011-12 and in the subsequent years AY 2013-14…

ASSISTANT COMMISSIONER OF INCOME TAX - 4(1), INDORE, INDORE vs. PRATAAP SNACKS LIMITED, INDORE

In the result revenue’s appeal is dismissed and assessee’s cross-objection is allowed

ITA 371/IND/2023[2013-14]Status: DisposedITAT Indore17 Oct 2024AY 2013-14

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani

Section 143(3)Section 147Section 148Section 80I

…rt in the case of CIT vs. Kelvinator of India Ltd. reported in 320 ITR 561. He has also relied upon the following decisions:- (i) M.J. Pharmaceuticals Ltd vs. CIT (2008) 297 ITR 119 (Bom) (Assessment Year 2003- 2004) (ii) D. T. & T. D. C. Ltd. vs. CIT (2010) 324 ITR 234 (Del.) (iii) ICICI Prudential Life Insurance Co.Ltd. (2010) 325 ITR 471 (Bom) 8. The Ld. AR of the assessee on principle of consistency submitted that the assessee has admittedly claimed this Page 10 of 57 Prataap Snacks Limited ITA Nos.370 to 374 & C.O No.6 & 7 deduction in the preceding year AY 2011-12 and in the subsequent years AY 2013-14…

ASSISTANT COMMISSIONER OF INCOME TAX - 4(1), INDORE, INDORE vs. PRATAAP SNACKS LIMITED, INDORE

In the result revenue’s appeal is dismissed and assessee’s cross-objection is allowed

ITA 370/IND/2023[2012-13]Status: DisposedITAT Indore17 Oct 2024AY 2012-13

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani

Section 143(3)Section 147Section 148Section 80I

…rt in the case of CIT vs. Kelvinator of India Ltd. reported in 320 ITR 561. He has also relied upon the following decisions:- (i) M.J. Pharmaceuticals Ltd vs. CIT (2008) 297 ITR 119 (Bom) (Assessment Year 2003- 2004) (ii) D. T. & T. D. C. Ltd. vs. CIT (2010) 324 ITR 234 (Del.) (iii) ICICI Prudential Life Insurance Co.Ltd. (2010) 325 ITR 471 (Bom) 8. The Ld. AR of the assessee on principle of consistency submitted that the assessee has admittedly claimed this Page 10 of 57 Prataap Snacks Limited ITA Nos.370 to 374 & C.O No.6 & 7 deduction in the preceding year AY 2011-12 and in the subsequent years AY 2013-14…

ITO 8(1)(4), MUMBAI vs. SENTIA DEVELOPERS LTD, MUMBAI

In the result, appeal filed by the Revenue is dismissed

ITA 2661/MUM/2017[2010-11]Status: DisposedITAT Mumbai06 Jan 2023AY 2010-11

Bench: Shri Aby T Varkey () & Shri Om Prakash Kant () Assessment Year: 2009-10

For Appellant: Shri K. Gopal, Adv./Om KandalkarFor Respondent: Shri Byomakesh Pradipta Kumar
Section 143(3)Section 148Section 28

…td (2002) 256 ITR 1 (Del) (FB) 1998)Approved by Supreme Court in (2010) 320 ITR 561 (SC) • (Asst yr 1997-1998)Approved by Supreme Court in (2010) 320 ITR 561 (SC) 1998)Approved by Supreme Court in (2010) 320 ITR 561 (SC) • D. T. & T. D. C. Ltd. vs. CIT (2010) 324 ITR 234 (Del.). D. T. & T. D. C. Ltd. vs. CIT (2010) 324 ITR 234 (Del.). M.J. Pharmaceuticals Ltd vs. CIT • M.J. Pharmaceuticals Ltd vs. CIT (2008) 297 ITR 119 (Bom) (Assessment Year 2003-2004) • (2008) 297 ITR 119 (Bom) (Assessment Year 2003 • Raymond Woollen Mills Ltd. Vs. Income Tax Officer And Raymond Woollen Mills Ltd. Vs. Income Tax Officer And Oth…

ASST. COMM. OF INCOME TAX - 11(3)(1), MUMBAI vs. TPL PLASTECH LTD., MUMBAI

The appeal stands dismissed

ITA 6206/MUM/2017[2011-12]Status: DisposedITAT Mumbai07 Jan 2020AY 2011-12

Bench: Hon’Ble Shri C.N. Prasad, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ I.T.A. No.6206/Mum/2017 (िनधा"रण वष" / Assessment Year: 2011-12) Acit-11-(3)(1) M/S. Tpl Plastech Ltd. बनाम/ Room No.204, 2Nd Floor 10-11, Shivali Indl. Estate Aaykar Bhavan Andheri(E) Vs. M.K. Marg, Mumbai-400 020. Mumbai -400 072. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaact-1968-P (अपीलाथ"/Appellant) (""थ" / Respondent) : Assessee By : Shri Rakesh Joshi – Ld. Ar Revenue By : Shri Mayura Pratap-Ld.Dr सुनवाई की तारीख/ : 02/12/2019 Date Of Hearing घोषणा की तारीख / : 07/01/2020 Date Of Pronouncement आदेश / O R D E R

For Appellant: Shri Rakesh Joshi – Ld. ARFor Respondent: Shri Mayura Pratap-Ld.DR
Section 143(2)Section 143(3)Section 148

…Kelvinator India Ltd. 320 ITR 561 (SC): b) Hon'ble Bombay High Court in the case of Rallis India Ltd. c) CIT vs Amitabh Bachchan (ITA No. 4646 of 2010 Bom HC) d) M.J. Pharmaceutical Ltd. vs. CIT (2008) 297 ITR 119 (Bom) e) D. T. & T. D. C. Ltd. vs. CIT (2010) 324 ITR 234 (Del.). f) Godrej Agrovat Ltd. Vs DCIT 323 ITR 97 (Bombay HC) 7. In a nutshell, the reopening of the assessment in the case of appellant was bad in law on the following grounds: a) Absence of fresh tangible material in order to form a reasonable belief that income of the appellant had escaped assessment; b) The notice u/s. 148 was issued only wit…

BELL GRANITO CERAMICS LTD.,,BARODA vs. THE DY.CIT.,CIRCLE-1(1),, BARODA

In the result, appeal of the assessee is allowed

ITA 2203/AHD/2014[2008-09]Status: DisposedITAT Ahmedabad30 May 2019AY 2008-09

Bench: Shri Mahavir Prasad & Shri Waseem Ahmed)

For Appellant: Smt. Urvashi Shodhan, A.RFor Respondent: Shri O.P. Meena, CIT/DR
Section 142(1)Section 143(2)Section 143(3)Section 147Section 148

…been made by AO on the account on being satisfied with the explanation of the assessee reopening of assessment on the very same issue suffered from change of opinion in the absence of any fresh material hence invalid." (2) D. T. & T. D. C. Ltd. vs. CIT (2010) 324 ITR 234 (Del.), in the said case, it was held as under: "The assessing officer has been given power to reassess under section 147 upon certain conditions being satisfied, and the assessing officer does not have power to review. If such a change of opinion were to be permitted as a ground of reassessment then it would amount to granting a licence to the a…

HARYANA DISTILLERY LTD.,NEW DELHI vs. DCIT, CIRCLE- 11(1), NEW DELHI

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

ITA 1452/DEL/2018[2008-09]Status: DisposedITAT Delhi20 Nov 2018AY 2008-09

Bench: Shri R.K. Panda & Ms Suchitra Kambleassessment Year: 2008-09 Haryana Distillery Ltd., Vs. Dcit, 16, Community Centre, Circle-11(1), New Friends Colony, New Delhi. New Delhi. Pan: Aabch0933K (Appellant) (Respondent) Assessee By : Shri K. Sampath, Advocate Shri Raj Kumar, Advocate Revenue By : Shri Arun Kumar Yadav, Sr. Dr Date Of Hearing : 31.08.2018 Date Of Pronouncement : 20.11.2018 Order Per R.K. Panda, Am: This Appeal By The Assessee Is Directed Against The Order Dated 4Th December, 2017 Of The Cit(A)-35, New Delhi Relating To Assessment Year 2008-09. 2. The Facts Of The Case, In Brief, Are That The Assessee Is A Company & Filed Its Return Of Income On 31St March, 2010 Declaring Income At Rs.1,73,82,410/-. The Assessment U/S 143(3) Of The Act Was Completed On 30Th December, 2010 At An Income Of Rs.1,73,93,322/-. Subsequently, The Assessing Officer Reopened The Assessment U/S 147 Of The Act By Recording The Following Reasons:-

For Appellant: Shri K. Sampath, AdvocateFor Respondent: Shri Arun Kumar Yadav, Sr. DR
Section 143(2)Section 143(3)Section 147Section 148Section 151(2)Section 68

…vs. Mc Donalds Corporation (2013) 213 Taxman 26 (Del); vi) BLB Limited vs. ACIT (2012) 343 ITR 129 (Del); vii) CIT vs. Noble Resources (2011) 202 Taxman 223 (Del); viii) CIT vs. Sil Investments Ltd. (2011) 339 ITR 166 (Del); ix) D.T. & T.D.C. Ltd. ACIT (2010) 324 ITR 234 (Del); x) JSRS Udyog Ltd. vs. ITO (2009) 313 ITR 321 (Del); xi) Wel Intertrade P. Ltd. vs. ITO (2009) 308 ITR 22 (Del); xii) CIT vs. Indian Farmers Fert. (2008) 171 Taxman 379 (Del); xiii) CIT vs. Foramer France (2003) 264 ITR 566 (SC); xiv) ITO vs. Madnani Engineering Works Ltd. (1979) 118 ITR 1 (SC). 8. So far as the allegation of the Revenue…

M/S. DSC LTD.,NEW DELHI vs. DCIT, NEW DELHI

In the result, appeal of the assessee is allowed

ITA 146/DEL/2015[2006-07]Status: DisposedITAT Delhi31 Oct 2018AY 2006-07

Bench: Shri. N. K. Saini & Shri K. Narasimha Charyassessment Year:2006-07 M/S Dsc Ltd., Vs Dcit, Central Circle -15, E-9, 3Rd Floor, Ndse Part-2, New Delhi. New Delhi. Pan Aaacd0003D ( Appellant) (Respondent) Appellant By: Shri Salil Aggarwal, Advocate Shri Shailesh Gupta, Advocate Shri Madhur Aggarwal, Advocate Respondent By: Ms Ashmia Neb, Sr. Dr Date Of Hearing: 10.10.2018 Date Of Pronouncement: 31 .10.2018 O R D E R Per Narasimha K. Chary, Jm This Is An Appeal By The Assessee Against The Order Dated 10Th November 2014 In Appeal No.97/2014-15 Of The Ld. Commissioner Of Income-Tax (Appeals)-Ii, New Delhi For Asstt. Year 2006-07. 2. Brief Facts Of The Case Are That The Assessee Is A Company Engaged In The Execution Of Contractual Works Including The Extension Of Widening Of Highways, Construction Of Flyovers, Culverts

For Appellant: Shri Salil Aggarwal, AdvocateFor Respondent: Ms Ashmia Neb, Sr. DR
Section 139Section 143(2)Section 143(3)Section 147Section 148

…Ltd. 313 ITR 321 JSRS Udyog Ltd. vs. ITO f) 177 Taxman 300 CIT vs. DCM Ltd. g) 165 Taxman 84 CIT vs. Intercontinental Trading & Investment h) Co. Ltd. 171 Taxman 379 Indian Fertilizer Co-op Ltd. i) j) 303 ITR 155 CIT V Indian Sugar and Gen. Inds Exim Corpn k) 324 ITR 234 DT and TDC Ltd. vs. ACIT 1) 308 ITR 22 Wei Inter-trade Pvt. Ltd. vs. ITO m) 308 ITR 38 Haryana Acrylic Manufacturing Company v. CIT 6 n) 343 ITR 141 Atma Ram Properties Pvt. Ltd. vs. DCIT o) 215 Taxman 441 Shivalik Bimetal Controls Ltd.vs.ITO p) 354 ITR 24 CIT vs. Suren International Pvt. Ltd. q) [2009] 119 ITD 175 (Del) M.M.T.C. Ltd. vs. DCIT r…

ANANDA PAUL,KOLKATA vs. ACIT, CIRCLE-50, KOLKATA, KOLKATA

In the result, assessee’s appeal stands are allowed

ITA 165/KOL/2015[2007-2008]Status: DisposedITAT Kolkata20 Apr 2018AY 2007-2008

Bench: Shri N.V.Vasudevan & Shri Waseem Ahmedassessment Year :2007-08 Ananda Paul V/S. Acit, Circle-50, Cf-125, Salt Lake City, Manicktala Civic Centre, Kolkata-64 Uttarpan Complex, Ds- [Pan No.Afkpp 2201 D] 2&3, Kolkata-54 .. अपीलाथ" /Appellant ""यथ"/Respondent Shri S.K. Tulsiyan, Advocate अपीलाथ" क" ओर से/By Appellant Shri S. Dasagupta, Addl. Cit-Dr ""यथ" क" ओर से/By Respondent 12-02-2018 सुनवाई क" तार"ख/Date Of Hearing 20-04-2018 घोषणा क" तार"ख/Date Of Pronouncement आदेश /O R D E R Per Waseem Ahmed:- This Appeal By The Assessee Is Directed Against The Order Of Commissioner Of Income Tax (Appeals)-Xxxii, Kolkata Dated 05.11.2014. Assessment Was Framed By Acit, Circle-50 Kolkata U/S 147/143(3) Of The Income Tax Act, 1961 (Hereinafter Referred To As ‘The Act’) Vide His Order Dated 30.12.2011 For Assessment Year 2007-08. Shri, S.K. Tulsiyan, Ld. Advocate Appeared On Behalf Of Assessee & Shri S. Dasgupta, Ld. Departmental Representative Appeared On Behalf Of Revenue. 2. The Assessee Has Raised The Following Grounds Of Appeal:- “1) That On The Fats & In The Circumstances Of The Case, The Ld. Cit(A) Erred In Not Treating The Re-Assessment Proceeding U/S 143(3)/147 Of The It Act, 1961 As Invalid, Bad In Law, Unjust & Contrary To The Facts & Law. 2) That On The Facts & In Respect To The Circumstances Of Thee Case, The Ld. Cit(A) Erred In Confirming The Assessment Order Passed U/S. 143(3)/147 Of The It Act, 1961 By The Ld. Ao As Proper & Valid Without Considering The

Section 10(38)Section 143(3)Section 147Section 19(38)

…een made by AO on the account on being satisfied with the explanation of the assessee reopening of assessment on the very same issue suffered from change of opinion in the absence of any fresh material hence invalid. " (2) D. T. & T. D. C. Ltd. vs. CIT (2010) 324 ITR 234 (Del.), in the said case, it was held as under: "The assessing officer has been given power to reassess under section 147 upon certain conditions being satisfied, and the assessing officer does not have power to review. If such a change of opinion were to be ITA No.165/Kol/2015 A.Y. 2007-08 Ananda Paul Vs. ACIT, Cir-50 Kol. Page 15 permitted as a…

EXPORT IMPORT BANK OF INDIA,MUMBAI vs. DCIT (OSD) CIR 3(1), MUMBAI

In the result, the appeal is allowed

ITA 6847/MUM/2012[2003-04]Status: DisposedITAT Mumbai09 Feb 2018AY 2003-04

Bench: Shri D.T. Garasia () & Shri N.K. Pradhan () Assessment Year: 2003-04 Export Import Bank Of Acit-3(1), India, Centre One Vs. Aayakar Bhavan, M.K. Building, Floor 21, World, Road Trade Centre Complex, Mumbai-400020 Cuffe Parade, Mumbai-400005 Pan No. Aaace2769D Appellant Respondent Assessee By : Mr. Dinesh Vyas, Sr. Advocate Revenue By : Mrs. Vidisha Kalra, Cit-Dr Date Of Hearing : 16/11/2017 Date Of Pronouncement : 09/02/2018

For Appellant: Mr. Dinesh Vyas, Sr. AdvocateFor Respondent: Mrs. Vidisha Kalra, CIT-DR
Section 142(1)Section 143(3)Section 147Section 148Section 36(1)(viia)Section 36(1)(viii)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “E” MUMBAI BEFORE SHRI D.T. GARASIA (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2003-04 Export Import Bank of ACIT-3(1), India, Centre One Vs. Aayakar Bhavan, M.K. Building, Floor 21, World, Road Trade Centre Complex, Mumbai-400020 Cuffe Parade, Mumbai-400005 PAN No. AAACE2769D Appellant Respondent Assessee by : Mr. Dinesh Vyas, Sr. Advocate Revenue by : Mrs. Vidisha Kalra, CIT-DR Date of Hearing : 16/11/2017 Date of pronouncement : 09/02/2018 ORDER PER N.K. PRADHAN, AM This is an appeal filed by the assessee. The relevant ass…

G. S. ATWAL & CO. (ENGG.) PVT. LTD.,KOLKATA vs. DCIT, CEN. CIR-XX, KOLKATA, KOLKATA

The appeal of the assessee is allowed

ITA 1421/KOL/2014[2007-2008]Status: DisposedITAT Kolkata31 Oct 2017AY 2007-2008

Bench: Shri N.V.Vasudevan & Shri Waseem Ahmed

Section 14Section 143(1)Section 143(3)Section 147Section 148Section 234DSection 36(1)(vii)Section 36(2)

…een made by AO on the account on being satisfied with the explanation of the assessee reopening of assessment on the very same issue suffered from change of opinion in the absence of any fresh material hence invalid. " (2) D. T. & T. D. C. Ltd. vs. CIT (2010) 324 ITR 234 (Del.), in the said case, it was held as under: "The assessing officer has been given power to reassess under section 147 upon certain conditions being satisfied, and the assessing officer does not have power to review. If such a change of opinion were to be permitted as a ground of reassessment then it would amount to granting a licence to the a…

DCIT, NEW DELHI vs. M/S. ESTWHILE GLOBAL TRUST BANK LTD., NEW DELHI

In the result, the appeal of the Revenue is dismissed for statistical

ITA 4090/DEL/2014[2002-03]Status: DisposedITAT Delhi19 Apr 2017AY 2002-03

Bench: Sh. Sudhanshu Srivastava & Sh.Anadee Nath Misshra

Section 143(3)Section 147Section 148Section 151(2)Section 250

…Primary Dealership Ltd. [2012] 348 ITR 299 (SC). 3. Commissioner of Income-tax v. Usha International Ltd. [2012] 348 ITR 485 (Del)(HC)(FB) 4. Commissioner of Income-tax v. Goetze (India) Ltd. [2010] 321 ITR 431 (Del)(HC) 5. D. T. &T. D. C. Ltd. v. ACIT [2010] 324 ITR 234 (Del)(HC) 6. Commissioner of Income-tax v. Eicher Limited [2012] 344 ITR 37 (Del)(HC) 7. Rabo India Finance Limited v. Deputy Commissioner of Income-tax [2012] 346 ITR 528 (Bom)(HC) 8. Allied Strips Limited vs. Assistant Commissioner of Income Tax (2016) 384 ITR 0424 (Delhi) 9. Priya Desh Gupta & ANR. vs. Deputy Commissioner of Income Tax & ANR.…

DCIT 9(2), MUMBAI vs. NESCO LTD, MUMBAI

ITA 5611/MUM/2014[2008-09]Status: DisposedITAT Mumbai22 Mar 2017AY 2008-09

Bench: Shri Mahavir Singh & Shri Ashwani Tanejaassessment Year: 2008-09

Section 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “B”, MUMBAI Before Shri Mahavir Singh, Judicial Member, and Shri Ashwani Taneja, Accountant Member Assessment Year: 2008-09 DCIT 9(2) NESCO LTD Room No. 218 2nd Floor, बनाम/ Nesco Estate, western express Aayakar Bhavan, M.K. RD, highway goregaon (E) Vs. Mumbai, Pin 400020 (Appellant) (Respondent ) P.A. No.AAACN1222E Appellant by Suman Kumar Revenue by Satish R. Mody Date of Hearing: 6/3/2017 Date of Order: 22/03/2017 आदेश / O R D E R Per Ashwani Taneja, A.M: This appeal has been filed by the revenue against the order of Commissioner of Income Tax (Appeal…

M/S. EASTERN SUGAR & INDUSTRIES LTD.,KOLKATA vs. ACIT, CENTRAL CIRCLE - XI, KOLKATA, KOLKATA

In the result, appeals filed by the assessee on grounds No

ITA 1951/KOL/2010[2006-07]Status: DisposedITAT Kolkata15 Feb 2017AY 2006-07

Bench: Shri N.V.Vasudevan & Dr. A.L.Saini, Am आयकर अपील सं./Ita No.1950/Kol/2010 ("नधा"रण वष" / Assessment Year :2004-2005) M/S Eastern Sugar & Vs. Acit, Cc-Xi, Kolkata, Industries Ltd., C/O M/S Poddar Court Building, Salarpuria Jajodia & Co., 7, 18, Rabindra Sarani, C.R.Avenue, Kolkata- Kolkata-700001 700072 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aabce 2944 F .. (अपीलाथ" /Appellant) (""यथ" / Respondent) & आयकर अपील सं./Ita No.1951/Kol/2010 ("नधा"रण वष" / Assessment Year :2006-2007) M/S Eastern Sugar & Vs. Acit, Cc-Xi, Kolkata, Industries Ltd., C/O M/S Poddar Court Building, Salarpuria Jajodia & Co., 7, 18, Rabindra Sarani, C.R.Avenue, Kolkata- Kolkata-700001 700072 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aabce 2944 F .. (अपीलाथ" /Appellant) (""यथ" / Respondent) "नधा"रती क" ओर से /Assessee By : Shri S.K.Tulsiyan, Advocate राज"व क" ओर से /Revenue By : Shri Pinaki Mukherji, Jcit, Sr.Dr सुनवाई क" तार"ख / Date Of Hearing : 02/02/2017 घोषणा क" तार"ख/Date Of Pronouncement 15/02/2017 आदेश / O R D E R Per Dr. Arjun Lal Saini, Am: The Captioned Two Appeals Filed By The Assessee, Pertaining To The Assessment Years 2004-2005 & 2006-07, Are Directed Against The Order Passed By Ld. Commissioner Of Income Tax (Appeals), Central-I, Kolkata, In Appeal No.434/Cc-Iv/Cit(A),C-I/08-09, Dated 05.08.2010 & Appeal No.433/Cc-Xi/Cit(A),C-I/08-09, Dated 11.08.2010, Respectively Which In Turn Arises Out Of An Assessment Order Passed By The Assessing Officer M/S. Eastern Sugar & Industries Ltd. (Ao) Under Section 143 (3) Of The Income Tax Act 1961, (Hereinafter

For Appellant: Shri S.K.Tulsiyan, AdvocateFor Respondent: Shri Pinaki Mukherji, JCIT, Sr.DR
Section 143Section 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL “C”, BENCH KOLKATA BEFORE SHRI N.V.VASUDEVAN & DR. A.L.SAINI, AM आयकर अपील सं./ITA No.1950/Kol/2010 ("नधा"रण वष" / Assessment Year :2004-2005) M/s Eastern Sugar & Vs. ACIT, CC-XI, Kolkata, Industries Ltd., C/o M/s Poddar Court Building, Salarpuria Jajodia & Co., 7, 18, Rabindra Sarani, C.R.Avenue, Kolkata- Kolkata-700001 700072 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AABCE 2944 F .. (अपीलाथ" /Appellant) (""यथ" / Respondent) AND आयकर अपील सं./ITA No.1951/Kol/2010 ("नधा"रण वष" / Assessment Year :2006-2007) M/s Eastern Sugar & Vs. ACIT, CC-XI, Kolkata, Industries Ltd., C/o M/s…

M/S. EASTERN SUGAR & INDUSTRIES LTD.,KOLKATA vs. ACIT, CENTRAL CIRCLE - XI, KOLKATA, KOLKATA

In the result, appeals filed by the assessee on grounds No

ITA 1950/KOL/2010[2004-05]Status: DisposedITAT Kolkata15 Feb 2017AY 2004-05

Bench: Shri N.V.Vasudevan & Dr. A.L.Saini, Am आयकर अपील सं./Ita No.1950/Kol/2010 ("नधा"रण वष" / Assessment Year :2004-2005) M/S Eastern Sugar & Vs. Acit, Cc-Xi, Kolkata, Industries Ltd., C/O M/S Poddar Court Building, Salarpuria Jajodia & Co., 7, 18, Rabindra Sarani, C.R.Avenue, Kolkata- Kolkata-700001 700072 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aabce 2944 F .. (अपीलाथ" /Appellant) (""यथ" / Respondent) & आयकर अपील सं./Ita No.1951/Kol/2010 ("नधा"रण वष" / Assessment Year :2006-2007) M/S Eastern Sugar & Vs. Acit, Cc-Xi, Kolkata, Industries Ltd., C/O M/S Poddar Court Building, Salarpuria Jajodia & Co., 7, 18, Rabindra Sarani, C.R.Avenue, Kolkata- Kolkata-700001 700072 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aabce 2944 F .. (अपीलाथ" /Appellant) (""यथ" / Respondent) "नधा"रती क" ओर से /Assessee By : Shri S.K.Tulsiyan, Advocate राज"व क" ओर से /Revenue By : Shri Pinaki Mukherji, Jcit, Sr.Dr सुनवाई क" तार"ख / Date Of Hearing : 02/02/2017 घोषणा क" तार"ख/Date Of Pronouncement 15/02/2017 आदेश / O R D E R Per Dr. Arjun Lal Saini, Am: The Captioned Two Appeals Filed By The Assessee, Pertaining To The Assessment Years 2004-2005 & 2006-07, Are Directed Against The Order Passed By Ld. Commissioner Of Income Tax (Appeals), Central-I, Kolkata, In Appeal No.434/Cc-Iv/Cit(A),C-I/08-09, Dated 05.08.2010 & Appeal No.433/Cc-Xi/Cit(A),C-I/08-09, Dated 11.08.2010, Respectively Which In Turn Arises Out Of An Assessment Order Passed By The Assessing Officer M/S. Eastern Sugar & Industries Ltd. (Ao) Under Section 143 (3) Of The Income Tax Act 1961, (Hereinafter

For Appellant: Shri S.K.Tulsiyan, AdvocateFor Respondent: Shri Pinaki Mukherji, JCIT, Sr.DR
Section 143Section 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL “C”, BENCH KOLKATA BEFORE SHRI N.V.VASUDEVAN & DR. A.L.SAINI, AM आयकर अपील सं./ITA No.1950/Kol/2010 ("नधा"रण वष" / Assessment Year :2004-2005) M/s Eastern Sugar & Vs. ACIT, CC-XI, Kolkata, Industries Ltd., C/o M/s Poddar Court Building, Salarpuria Jajodia & Co., 7, 18, Rabindra Sarani, C.R.Avenue, Kolkata- Kolkata-700001 700072 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AABCE 2944 F .. (अपीलाथ" /Appellant) (""यथ" / Respondent) AND आयकर अपील सं./ITA No.1951/Kol/2010 ("नधा"रण वष" / Assessment Year :2006-2007) M/s Eastern Sugar & Vs. ACIT, CC-XI, Kolkata, Industries Ltd., C/o M/s…

COMMISSIONER OF INCOME TAX DELHI vs. M/S D.T.T.D.C. LTD. NEW DELHI

Appeals are disposed of

ITA/166/2001HC Delhi20 Mar 2012

Bench: HON'BLE MR. JUSTICE SANJIV KHANNA,HON'BLE MR. JUSTICE R.V.EASWAR

For Respondent: ITAs 166/01, 161/04, 320/04 & ITR 30-33/1997
Section 256(1)Section 617

…g of the order of the tribunal for the assessment years 1990-91 and 1991-92. Interest earned on and transferred to TIUF is also income of the assessee and is accordingly taxable. 20. Decision of this Court in the case of the assessee reported in (2010) 324 ITR 234 (Del.) is not apposite. The assessee had filed preferred writ petition challenging the notices issued under Section 147/148 of the Act in respect of assessment years 1997-98, 1998-99 ITAs 166/01, 161/04, 320/04 & ITR 30-33/1997 Page 21 of 33 and 1999-2000. The writ petition was…