Dawjee Dadabhoy and Co. v. S.P. Jain

311 ITR 872High Court1957#9686 most cited
11

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2023.

Judgments citing Dawjee Dadabhoy and Co. v. S.P. Jain

RAJKUMAR IMPEX PRIVATE LIMITED ,CHENNAI vs. PCIT - 4, CHENAI

The appeal stand allowed in terms of our above order

ITA 631/CHNY/2022[2017-2018]Status: DisposedITAT Chennai16 Jun 2023AY 2017-2018

Bench: Hon’Ble Shri Mahavir Singh & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri B. Ramakrishnan (FCA) &For Respondent: Shri R. Mohan Reddy (CIT) – Ld.DR
Section 263

…आयकर अपीलीय अिधकरण ‘ए’ "ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI माननीय +ी महावीर िसंह, उपा12 एवं माननीय +ी मनोज कुमार अ6वाल ,लेखा सद9 के सम2। BEFORE HON’BLE SHRI MAHAVIR SINGH, VICE PRESIDENT AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं./ITA No.631/Chny/2022 (िनधाBरणवषB / Assessment Year: 2017-18) M/s. Rajkumar Impex Pvt. Limited PCIT बनाम/ 93/119, 4th floor, St. Mary’s Road, Chennai-4. Vs. Abhiramapuram,Chennai-600 018. "थायीलेखासं./जीआइआरसं./PAN/GIR No. AAACR-3577-J (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Assessee by : Shri B. Ramakrishnan (FCA) & Shri…

V.NATARAJAN,RASIPURAM vs. ACIT CENTRAL CIRCLE, SALEM

The appeals stand allowed in terms of our above order

ITA 468/CHNY/2021[2016-17]Status: DisposedITAT Chennai30 Nov 2022AY 2016-17

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.467/Chny/2021 (िनधा1रण वष1 / Assessment Year: 2015-16) & आयकरअपील सं./ Ita No.468/Chny/2021 (िनधा1रण वष1 / Assessment Year: 2016-17) Shri V.Natarajan Acit बनाम/ 64C, Rotary Nagar, Central Circle, Vs. Rasipuram -637 408. Salem. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Acgpn-1477-Q (अपीलाथ"/Appellant) : ( !थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri T.S. Lakshmi Venkataraman (Ca)-Ld. Ar !थ"कीओरसे/Respondent By : Shri M. Rajan, (Cit)-Ld. Dr सुनवाईकीतारीख/ : 15-11-2022 Date Of Hearing घोषणाकीतारीख / : 30-11-2022 Date Of Pronouncement आदेश / O R D E R Manoj Kumar Aggarwal ():

For Appellant: Shri T.S. Lakshmi Venkataraman (CA)-Ld. ARFor Respondent: Shri M. Rajan, (CIT)-Ld. DR
Section 132Section 143(3)Section 263

…आयकर अपीलीय अिधकरण ‘सी’ "ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, CHENNAI माननीय +ी वी. दुगा1 राव, "ाियक सद2 एवं माननीय +ी मनोज कुमार अ7वाल ,लेखा सद2 के सम9। BEFORE HON’BLE SHRI V. DURGA RAO, JUDICIAL MEMBER AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं./ ITA No.467/Chny/2021 (िनधा1रण वष1 / Assessment Year: 2015-16) & आयकरअपील सं./ ITA No.468/Chny/2021 (िनधा1रण वष1 / Assessment Year: 2016-17) Shri V.Natarajan ACIT बनाम/ 64C, Rotary Nagar, Central Circle, Vs. Rasipuram -637 408. Salem. "थायीलेखासं./जीआइआरसं./PAN/GIR No. ACGPN-1477-Q (अपीलाथ"/Appellant) : ( !थ" / Respondent) अपीलाथ"की…

V.NATARAJAN,RASIPURAM vs. ACIT CENTRAL CIRCLE, SALEM

The appeals stand allowed in terms of our above order

ITA 467/CHNY/2021[2015-16]Status: DisposedITAT Chennai30 Nov 2022AY 2015-16

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.467/Chny/2021 (िनधा1रण वष1 / Assessment Year: 2015-16) & आयकरअपील सं./ Ita No.468/Chny/2021 (िनधा1रण वष1 / Assessment Year: 2016-17) Shri V.Natarajan Acit बनाम/ 64C, Rotary Nagar, Central Circle, Vs. Rasipuram -637 408. Salem. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Acgpn-1477-Q (अपीलाथ"/Appellant) : ( !थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri T.S. Lakshmi Venkataraman (Ca)-Ld. Ar !थ"कीओरसे/Respondent By : Shri M. Rajan, (Cit)-Ld. Dr सुनवाईकीतारीख/ : 15-11-2022 Date Of Hearing घोषणाकीतारीख / : 30-11-2022 Date Of Pronouncement आदेश / O R D E R Manoj Kumar Aggarwal ():

For Appellant: Shri T.S. Lakshmi Venkataraman (CA)-Ld. ARFor Respondent: Shri M. Rajan, (CIT)-Ld. DR
Section 132Section 143(3)Section 263

…आयकर अपीलीय अिधकरण ‘सी’ "ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, CHENNAI माननीय +ी वी. दुगा1 राव, "ाियक सद2 एवं माननीय +ी मनोज कुमार अ7वाल ,लेखा सद2 के सम9। BEFORE HON’BLE SHRI V. DURGA RAO, JUDICIAL MEMBER AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं./ ITA No.467/Chny/2021 (िनधा1रण वष1 / Assessment Year: 2015-16) & आयकरअपील सं./ ITA No.468/Chny/2021 (िनधा1रण वष1 / Assessment Year: 2016-17) Shri V.Natarajan ACIT बनाम/ 64C, Rotary Nagar, Central Circle, Vs. Rasipuram -637 408. Salem. "थायीलेखासं./जीआइआरसं./PAN/GIR No. ACGPN-1477-Q (अपीलाथ"/Appellant) : ( !थ" / Respondent) अपीलाथ"की…

RELIANCE LIFE SCIENCES P. LTD.,MUMBAI vs. PR. CIT-8, MUMBAI

The appeals stand allowed in terms of our above order

ITA 533/MUM/2021[2014-15]Status: DisposedITAT Mumbai05 Oct 2021AY 2014-15

Bench: Hon’Ble Shri Pavan Kumar Gadale, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am (Hearing Through Video Conferencing Mode) 1. आयकरअपील सं./ I.T.A. No.533/Mum/2021 (धििाारण वर्ा / Assessment Year: 2014-15) & 2. आयकरअपील सं./ I.T.A. No.534/Mum/2021 (धििाारण वर्ा / Assessment Year: 2015-16) Reliance Life Sciences Pvt. Ltd. Pr. Cit - 8 Dhirubhai Ambani Life Sciences Centre, Aaykar Bhavan, M. K. Road, बिाम/ R-282, Ttc Area Of Midc Mumbai-400 020 Vs. Thane Belapur Road, Rabale, Navi Mumbai-400 701 स्थायीलेखासं./जीआइआरसं./ Pan/Gir No. Aabcr-7594-L (अपीलाथी/Appellant) : (प्रत्यथी / Respondent) अपीलाथीकीओरसे/ Appellant By : Shri Nimesh Vora-Ld. Ar प्रत्यथीकीओरसे/Respondent By : Shri Anand Mohan-Ld. Cit-Dr सुनवाईकीतारीख/ : 07/09/2021 Date Of Hearing घोषणाकीतारीख / : 05/10/2021 Date Of Pronouncement आदेश / O R D E R Manoj Kumar Aggarwal () 1.1 As Per The Provisions Of Section 263 Of Income Tax Act, 1961, The Revenue Authorities Namely Pr. Commissioner Of Income Tax / Commissioner Of Income Tax Is Vested With The Supervisory Powers Of Suo-Moto Revision Of Any Order Passed By The Assessing Officer [Ao]. For The Said Purpose, The Appropriate Authority May Call For & Examine

For Appellant: Shri Nimesh Vora-Ld. ARFor Respondent: Shri Anand Mohan-Ld. CIT-DR
Section 263

…1 आयकर अपीलीय अधिकरण “के” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI माननीय श्री पवन कुमार गडाले, न्याययक सदस्य एवं माननीय श्री मनोज कुमार अग्रवाल ,लेखा सदस्य के समक्ष। BEFORE HON’BLE SHRI PAVAN KUMAR GADALE, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM (Hearing through Video Conferencing Mode) 1. आयकरअपील सं./ I.T.A. No.533/Mum/2021 (धििाारण वर्ा / Assessment Year: 2014-15) & 2. आयकरअपील सं./ I.T.A. No.534/Mum/2021 (धििाारण वर्ा / Assessment Year: 2015-16) Reliance Life Sciences Pvt. Ltd. Pr. CIT - 8 Dhirubhai Ambani Life Sciences Centre, Aaykar Bhavan, M. K. Road, बिाम/ R-282,…

RELIANCE INDUSTRIES LTD.,MUMBAI vs. PR. CIT (PCIT)-3, MUMBAI

The appeal stands allowed in terms of our above order

ITA 578/MUM/2021[2011-12]Status: DisposedITAT Mumbai01 Sept 2021AY 2011-12
For Appellant: Shri Nimesh Vora, Ld. ARFor Respondent: Shri Vinay Sinha, Ld. CIT-DR
Section 263

…1 M/s Reliance Industries Limited Assessment Year: 2011-12 आयकर अपीलीय अधिकरण “डी” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI माननीय श्री महावीर स िंह, उपाध्यक्ष एवुं माननीय श्री मनोज कुमार अग्रवाल ,लेखा दस्य के मक्ष। BEFORE HON’BLE SHRI MAHAVIR SINGH, VP AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM (Hearing Through Video Conferencing Mode) आयकरअपील िं./ I.T.A. No. 578/Mum/2021 (धििाारण वर्ा / Assessment Year: 2011-12) M/s Reliance Industries Ltd. Pr. CIT- Mumbai-3 3rd Floor, Maker Chamber-IV बिाम/ R. No. 612, 6th floor 222, Nariman Point, Aaykar Bhavan, M. K. Road, Vs. Mumbai-400 0…

AFCONS INFRASTRUCTURE LTD,MUMBAI vs. PR.CIT 9, MUMBAI

The appeal stands allowed to the extent indicated in the order

ITA 3159/MUM/2019[2014-15]Status: DisposedITAT Mumbai17 Mar 2020AY 2014-15

Bench: Shri Saktijit Dey, Jm & Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ I.T.A. No.3159/Mum/2019 (िनधा"रण वष" / Assessment Year:2014-15) Afcons Infrastructure Limited Pr. Cit-9 16, Afcons House Room No.214, Aaykar Bhavan बनाम/ 2Nd Floor, M.K. Road Shah Industrial Estate Vs. Veera Desai Road, Andheri West Mumbai. Mumbai. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaaca-9067-G (अपीलाथ"/Appellant) (""थ" / Respondent) : अपीलाथ" की ओर से/ Appellant By : S/Shri J.D. Mistry & Nitesh Joshi-Ld. Ars ""थ"कीओरसे/Respondent By : Shri Anadi Varma-Ld.Cit-Dr सुनवाईकीतारीख/ : 05/09/2019 & 19/12/2019 Date Of Hearing घोषणाकीतारीख / : 17/03/2020 Date Of Pronouncement आदेश / O R D E R

For Appellant: S/Shri J.D. Mistry & Nitesh Joshi-Ld. ArsFor Respondent: Shri Anadi Varma-Ld.CIT-DR
Section 263

…ear-2014-15 meaning. It is of wide import and is not confined to the loss of tax as held in various judicial pronouncements. At the same time, the words "prejudicial to the interest of the revenue", as observed in Dawjee Dadabhoy and Co. vs. S.P. Jain, (1957) 311 ITR 872 (Calcutta), can only mean that "the orders of assessment challenged are such as are not in accordance with law, in consequence whereof the lawful revenue due to the State has not been realized or cannot be realized." Thus, the Commissioner's exercise of revisional jurisdiction under the provisions of Section 263 cannot be based on whims or capric…

BLUE STAR LTD.,MUMBAI vs. PRINCIPAL COMMISSIONER OF INCOME TAX-1, MUMBAI

The appeal stands partly allowed in terms of our above order

ITA 1941/MUM/2018[2013-14]Status: DisposedITAT Mumbai24 Oct 2019AY 2013-14

Bench: Hon’Ble Shri Mahavir Singh, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri Niraj Sheth – Ld. ARFor Respondent: Shri N.S. Jangpangi – Ld. DR
Section 263

…1 Blue Star Ltd Assessment Year :2013-14 आयकर अपीलीय अिधकरण “बी” "ायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI माननीय "ी महावीर िसंह, "ाियक सद" एवं माननीय "ी मनोज कुमार अ"वाल ,लेखा सद" के सम"। BEFORE HON’BLE SHRI MAHAVIR SINGH, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं./ I.T.A. No.1941/Mum/2018 (िनधा"रण वष" / Assessment Year:2013-14 Blue Star Ltd. Pr.CIT-1, 3r d Floor, Room No. 387, Kasturi Building बनाम/ Aaykar Bhavan Mohan T. Advani Chowk Vs. M.K Road, Jamshedji Tata Road Mumbai. Mumbai – 400 020 "थायीलेखासं./जीआइआरसं./PAN/GIR No. AAACB-4487-D (अपीलाथ"/Appellant) (""थ"…

M/S B.K. ROLLING MILLS PRIVATE LIMITED,RAIPUR vs. PRINCIPAL COMMISSIONER OF INCOME TAX -1,, RAIPUR

In the result, the appeal of the assessee is allowed

ITA 40/RPR/2018[2013-14]Status: DisposedITAT Raipur16 May 2019AY 2013-14

Bench: Shri Partha Sarathi Chaudhury & Dr. Mitha Lal Meenaassessment Year : 2013-14 M/S. B.K. Rolling Mills Private Pr. Cit-1, Limited, Raipur (Cg). 5, Sahakari Marg, Street No.3, Vs. Choubey Colony, Raipur (Cg).

For Appellant: Shri Veekaas S. Sharma, AdvFor Respondent: Shri P. K. Mishra, CIT-DR
Section 133(6)Section 26Section 263

…he Act, however, he cannot invoke such powers to substitute the view taken by the Assessing Officer merely on the basis of the presumption. Such a view is approved by the Hon’ble Calcutta High Court in the case of Dawjee Dadabhoy and Co. vs. S.P. Jain, (1957) 311 ITR 872. 14. The case laws relied on by the Pr.CIT are distinguished in peculiar facts of the case as the facts of those cases were related to the paper shell companies to convert it unaccounted money into accounted funds/income and no enquiry was invoked by the Assessing Officer by way of issuing notices u/s 133(6) of the Act, whereas in the present cas…

M/S. SANSPAREILS GREENLANDS PVT. LTD.,MEERUT vs. ACIT, MEERUT

ITA 695/DEL/2016[2008-09]Status: DisposedITAT Delhi11 Oct 2018AY 2008-09

Bench: Shri G.D.Agrawal, Hon’Ble & Shri Sudhanshu Srivastavaassessment Year: 2008-09 Sanspareils Greenlands Cit, Pvt. Ltd. 28/32, Victoria Park Vs. Meerut Meerut Pan : Aaccs2788N Assessment Year: 2008-09

For Appellant: Shri Rohit Jain, adv., Sh. Deepesh JainFor Respondent: Shri S.S.Rana, CIT, DR
Section 143(3)Section 263

…India Ltd. (supra) and CIT vs. Smt. Minalben S. Parikh, (1995) 215 ITR 81 (Guj)]. 5.3 At the same time, the words "prejudicial to the interest of the revenue", as observed in Dawjee Dadabhoy and Co. vs. S.P. Jain, (Sanspareils Greenlands Pvt. Ltd.) (1957) 311 ITR 872 (Calcutta), can only mean that "the orders of assessment challenged are such as are not in accordance with law, in consequence whereof the lawful revenue due to the State has not been realized or cannot be realized." Thus, the Commissioner's exercise of revisional jurisdiction under the provisions of Section 263 cannot be based on whims or capri…

M/S SANSPAREILS GREENLANDS PVT. LTD.,,MEERUT vs. CIT, MEERUT

ITA 3225/DEL/2013[2008-09]Status: DisposedITAT Delhi11 Oct 2018AY 2008-09

Bench: Shri G.D.Agrawal, Hon’Ble & Shri Sudhanshu Srivastavaassessment Year: 2008-09 Sanspareils Greenlands Cit, Pvt. Ltd. 28/32, Victoria Park Vs. Meerut Meerut Pan : Aaccs2788N Assessment Year: 2008-09

For Appellant: Shri Rohit Jain, adv., Sh. Deepesh JainFor Respondent: Shri S.S.Rana, CIT, DR
Section 143(3)Section 263

…India Ltd. (supra) and CIT vs. Smt. Minalben S. Parikh, (1995) 215 ITR 81 (Guj)]. 5.3 At the same time, the words "prejudicial to the interest of the revenue", as observed in Dawjee Dadabhoy and Co. vs. S.P. Jain, (Sanspareils Greenlands Pvt. Ltd.) (1957) 311 ITR 872 (Calcutta), can only mean that "the orders of assessment challenged are such as are not in accordance with law, in consequence whereof the lawful revenue due to the State has not been realized or cannot be realized." Thus, the Commissioner's exercise of revisional jurisdiction under the provisions of Section 263 cannot be based on whims or capri…

ASHOK ARORA,NEW DELHI vs. CIT, NEW DELHI

In the result, the appeal of the assessee is allowed

ITA 3024/DEL/2013[2007-08]Status: DisposedITAT Delhi28 Jul 2016AY 2007-08

Bench: Shri G.D. Agrawal, Hon’Ble & Shri Sudhanshu Srivastava

Section 132Section 142Section 153ASection 2(22)(e)Section 22(2)(e)Section 263

…) 98 ITR 422 (KAR), CIT vs. Gabriel India Ltd. (supra) and CIT vs. Smt. Minalben S. Parikh, (1995) 215 ITR 81 (Guj)]. 9. At the same time, the words "prejudicial to the interest of the revenue", as observed in Dawjee Dadabhoy and Co. vs. S.P. Jain, (1957) 311 ITR 872 (Calcutta), can only mean that "the orders of assessment challenged are such as are not in accordance with law, in consequence whereof the lawful revenue due to the State has not been realized or cannot be Page 11 of Ashok Arora realized." Thus, the Commissioner's exercise of revisional jurisdiction under the provisions of Section 263 cannot b…

Dawjee Dadabhoy and Co. v. S.P. Jain (311 ITR 872) — Cited in 11 Judgments | BharatTax