Dr. Rabindra Kumar Singh v. CIT (Central), Patna (131 ITD 39)

MUMBAI POSTAL EMPLOYEES CO-OPERATIVE CREDIT SOCIETY LTD,MUMBAI vs. INCOME TAX OFFICER, WARD 17(2)(1), MUMBAI

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

ITA 1051/MUM/2023[2016-2017]Status: DisposedITAT Mumbai16 Aug 2023AY 2016-2017

Bench: Shri Amit Shukla & Shri Amarjit Singhita Nos.1050 & 1051/Mum/2023 (A.Ys. 2015-16 & 2016-17) Mumbai Postal Employees Vs. Income Tax Officer, Co-Operative Credit Ward 17(2)(1) Society Limited, Gpo Room No. 115, 1 St Floor, Building, Fort, Kautilya Bhavan, C-41 To Mumbai – 400001 C-43, G Block, Bandra Kurla Complex, Bandra (East), Mumbai – 400051 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aaajm0032G Appellant .. Respondent

For Appellant: Madhur Agarwal &For Respondent: Neena Jeph

Section 143(2)Section 143(3)Section 263Section 80P(2)(a)Section 80P(2)(d)Section 80P(4)

…ng due verification and enquiry: “i. Hon’ble High Court in the case of Ballarpur Industries Ltd. (85 taxmann.com 10). ii. Rajalakshmi Mill Ltd. Vs. ITO, Coimbatore (2009) 31 SOT 353 (Chennai) (SB). iii. Dr. Rabindra Kumar Singh Vs. CIT (Central), Patna (2011) 131 ITD 39 (Ranchi).” The ld. Pr. CIT has also referred the following judicial pronouncement where in held that mere filing of an explanation was not sufficient if there is not further enquiries carried out: (i) Jeevan Investment & Finance (P) Ltd. 88 taxman.com 552 Bom) (ii) Gee Vee Enterprises V. Addl. CIT (1975) 99 ITR 375 (Del) (iii) Ambika Agro Supplies…

MUMBAI POSTAL EMPLOYEES CO-OPERATIVE CREDIT SOCIETY LTD ,MUMBAI vs. INCOME TAX OFFICER, WARD 17(2)(1), MUMBAI

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

ITA 1050/MUM/2023[2015-16]Status: DisposedITAT Mumbai16 Aug 2023AY 2015-16

Bench: Shri Amit Shukla & Shri Amarjit Singhita Nos.1050 & 1051/Mum/2023 (A.Ys. 2015-16 & 2016-17) Mumbai Postal Employees Vs. Income Tax Officer, Co-Operative Credit Ward 17(2)(1) Society Limited, Gpo Room No. 115, 1 St Floor, Building, Fort, Kautilya Bhavan, C-41 To Mumbai – 400001 C-43, G Block, Bandra Kurla Complex, Bandra (East), Mumbai – 400051 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aaajm0032G Appellant .. Respondent

For Appellant: Madhur Agarwal &For Respondent: Neena Jeph

Section 143(2)Section 143(3)Section 263Section 80P(2)(a)Section 80P(2)(d)Section 80P(4)

…ng due verification and enquiry: “i. Hon’ble High Court in the case of Ballarpur Industries Ltd. (85 taxmann.com 10). ii. Rajalakshmi Mill Ltd. Vs. ITO, Coimbatore (2009) 31 SOT 353 (Chennai) (SB). iii. Dr. Rabindra Kumar Singh Vs. CIT (Central), Patna (2011) 131 ITD 39 (Ranchi).” The ld. Pr. CIT has also referred the following judicial pronouncement where in held that mere filing of an explanation was not sufficient if there is not further enquiries carried out: (i) Jeevan Investment & Finance (P) Ltd. 88 taxman.com 552 Bom) (ii) Gee Vee Enterprises V. Addl. CIT (1975) 99 ITR 375 (Del) (iii) Ambika Agro Supplies…

NAHAR COLOURS AND COATINHGS PRIVATE LIMITED,UDAIPUR vs. PRINCIPAL COMMISSIONER OFINCOMETAX, UDAIPUR

In the result, appeal of the assessee is allowed

ITA 140/JODH/2023[2018-19]Status: DisposedITAT Jodhpur09 Aug 2023AY 2018-19

Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 263Section 801ASection 80I

…n enquiry into the matters, where such inquiry was prima facie warranted. The Commissioner will be well within his powers to regard an order as erroneous and prejudicial to the interest of the revenue. (Dr. Rabindra Kumar Singh vs. CIT (Central), Patna [2011] 131 ITD 39 (Ranchi)) 3.6. Where assessee explained source of cash deposit in its savings account as received from closure of previous loans given by him but same was not substantiated with any record or evidence, Principal Commissioner was justified in making revision of assessment order under section 263. (AvathanMarimuthuVs. Assistant Commissioner of Inco…

BHAGAWATI ABHILSHA CONVENTURE,MUMBAI vs. PRINCIPAL COMMISSIONER OF INCOME TAX, MUMBAI

In the result, appeal filed by the assessee is dismissed

ITA 1028/MUM/2022[2017-18]Status: DisposedITAT Mumbai05 Jan 2023AY 2017-18

Bench: Shri Amit Shukla, Hon'Ble & Shri S. Rifaur Rahman, Hon'Blebhagwati Abhilsha Conventure V. Pr. Cit – Mumbai – 17 A/35, Patil Bhuvan, N.S.B. Road 120, 1St Floor, Kautilya Bhavan Mulund (W), Mumbai - 400080 Avenue-3, Near Videsh Bhavan Bandra Kurla Complex Pan: Aahfb9198D Bandra(E), Mumbai – 400051 (Appellant) (Respondent) Assessee Represented By : Shri M. Subramanian Department Represented By : Dr. Mahesh Akhade

Section 1Section 143(2)Section 143(3)Section 22Section 263Section 43C

…ation with regard to calculation of the deemed rent. 9. Ld. Pr.CIT by relying on various case laws in particular Ballarpur Industries Ltd. (85 Taxmann.com 10), Rajlakshmi Mill Ltd., v. ITO, [20009] 31 SOT 353 (Chennai), Dr. Rabindra Kumar Singh v. CIT [2011] 131 ITD 39 (Ranchi) and other judicial precedents to come to the conclusion that Assessment Order passed by the Assessing Officer u/s.143(3) is erroneous and prejudicial to the interest of the Revenue accepting the assessment was made without proper verification, enquiries on the issue which the Assessing Officer was expected to make in view of the facts and…

SHOBHA RAMCHANDRA CHAUDHARI,YAWAL vs. PRINCIPLE COMMISSIONER OF INCOME-TAX - 1, NASHIK

Appeals are dismissed in above terms

ITA 460/PUN/2021[2015-16]Status: DisposedITAT Pune21 Sept 2022AY 2015-16

Bench: Shri S.S.Godara, Jm & Shri Dr. Dipak P. Ripote, Am आयकर अपील सं. / Ita No.397/Pun/2021 धनधाारण वषा / Assessment Year : 2015-16

For Appellant: NoneFor Respondent: Shri Sardar Singh Meena

Section 143(3)Section 263

…icer should have made further inquiries before accepting the statements made by the assessee in his return. ” A.Y. : 2015-16 Ramchandra Vishnu Chaudhari & Shobha Ramchandra Chaudhari, In the case of Dr. Rabindra Kumar Singh vs. CIT c) (Central), Patna [2011] 131 ITD 39 (Ranchi), the Id. Tribunal held as under: “Section 263 seeks to remove the prejudice caused to the revenue by the erroneous order passed by the Assessing Officer. It empowers the Commissioner to initiate suomoto proceedings either where the Assessing Officer takes a wrong decision without considering the materials available on record or he takes…

RAMACHANDRA VISHNU CHAUDHARI,JALGAON vs. PRINCIPAL COMMISSIONER OF INCOME-TAX - 2, NASHIK

Appeals are dismissed in above terms

ITA 397/PUN/2021[2015-16]Status: DisposedITAT Pune21 Sept 2022AY 2015-16

Bench: Shri S.S.Godara, Jm & Shri Dr. Dipak P. Ripote, Am आयकर अपील सं. / Ita No.397/Pun/2021 धनधाारण वषा / Assessment Year : 2015-16

For Appellant: NoneFor Respondent: Shri Sardar Singh Meena

Section 143(3)Section 263

…icer should have made further inquiries before accepting the statements made by the assessee in his return. ” A.Y. : 2015-16 Ramchandra Vishnu Chaudhari & Shobha Ramchandra Chaudhari, In the case of Dr. Rabindra Kumar Singh vs. CIT c) (Central), Patna [2011] 131 ITD 39 (Ranchi), the Id. Tribunal held as under: “Section 263 seeks to remove the prejudice caused to the revenue by the erroneous order passed by the Assessing Officer. It empowers the Commissioner to initiate suomoto proceedings either where the Assessing Officer takes a wrong decision without considering the materials available on record or he takes…

SH. SURINDER PAL SINGH,LUDHIANA vs. PR.CIT-1, LUDHIANA

In the result, appeal of the assessee is allowed

ITA 57/CHANDI/2021[2015-16]Status: DisposedITAT Chandigarh31 Jan 2022AY 2015-16

For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Shri Sarabjeet Singh, CIT

Section 142(1)Section 143(3)Section 263Section 263(1)

…ng the assessment erroneous and prejudicial to the interest of the revenue. The reliance was placed on the following case laws: • Mahalakshmi Liquor Promoters (P) Ltd. Vs. CIT (2013) 29 taxmann.com 70 • Dr. Rabindra Kumar Singh Vs. CIT(Central), Patna [2011] 131 ITD 39 (Ranchi) • Rajalakshmi Mill Ltd. Vs. ITO, Coimbatore (2009) 31 SOT 353 (Chennai)(SB) • Ambika Agro Suppliers Vs. ITO, Jalgaon [ 2005] 95 ITD 326 (Pune) • Rameshchandra Maleram Varma Vs. DCIT [2002] 121 Taxman 29 (Ahd.)(Mag.) • Malabar Industrial Co. Ltd. Vs. CIT [2000] 109 Taxman 66 (SC) • Deniel Merchants Pvt. Ltd. Vs. ITO (2017-TIOL-455-SC-IT) •…

Dr. Rabindra Kumar Singh v. CIT (Central), Patna

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