Durr India (P.) Ltd. v. Assistant Commissioner of Income Tax (OSD)

152 Taxmann.com 303High Court2023#22722 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2024 to 2026.

Sections most often in play

Section 143(3)Section 147 Section 148 Section 10B Section 143(1)Section 254(1)

Issues it is cited on

first proviso to section 147 beyond four years material facts necessary for assessment change of opinion reason to believe reassessment proceedings section 148 section 147 section 143 section 14 section 143(3)india

Judgments citing Durr India (P.) Ltd. v. Assistant Commissioner of Income Tax (OSD)

Southern Enterprises, Chennai vs. ACIT Non Corporate Ward 22, Chennai

In the result, appeal filed by the assessee is allowed

ITA 2941/CHNY/2017[2009-10]Status: DisposedITAT Chennai04 Feb 2026AY 2009-10

Bench: Shri Aby T. Varkey & Ms. Padmavathy. S

For Appellant: Ms. S. Sanchitha for Mr. R. SivaramanFor Respondent: Mr. Praveen. S, JCIT

Section 10BSection 142(1)Section 143(2)Section 143(3)Section 147Section 148

…आयकर अपीलीय अिधकरण, ’डी’ "यायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘D’ BENCH: CHENNAI "ी एबी टी. वक", "ाियक सद" एवं सु"ी प"ावती. एस., लेखा सद" के सम" BEFORE SHRI ABY T. VARKEY, JUDICIAL MEMBER AND MS. PADMAVATHY. S, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.2941/Chny/2017 िनधा"रणवष"/Assessment Year: 2009-10 v. Southern Enterprises, The ACIT, 1/580, 7th Street, Non-Corporate Ward-22, Veerabathran Nagar, Chennai. Mambakkam Main Road, Chennai-600 100. [PAN: AAAFS 8609 P] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant by : Ms. S. Sanchitha for Mr. R. Sivaraman, Advocate ""यथ" क" ओर से /R…

Falgun Mahesh Oza, Mumbai vs. ITO Ward 22(1)(1), Mumbai

In the result, grounds of appeal of assesse is allowed

ITA 2970/MUM/2025[2009-10]Status: DisposedITAT Mumbai25 Aug 2025AY 2009-10

Bench: Shri Pawan Singh(Physical Hearing) Falgun Mahesh Oza Ito, Ward – 22(1)(1), Mumbai 3Rdfloow, Nandan Villa Model Town Vs Society Chs, Gulmohar Cross Road No. 7, Jvpd Scheme, Juhu, Mumbai – 400049. [Pan: Aaapo 0474 A] Appellant / Assessee Respondent / Revenue

Section 143(1)Section 147Section 148Section 254(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER (Physical hearing) Falgun Mahesh Oza ITO, Ward – 22(1)(1), Mumbai 3rdFloow, Nandan Villa Model Town Vs Society CHS, Gulmohar Cross Road No. 7, JVPD Scheme, Juhu, Mumbai – 400049. [PAN: AAAPO 0474 A] Appellant / Assessee Respondent / Revenue Assessee by Miss Kinjal Bhuta, Advocate Revenue by Shri Surendra Mohan, Sr. DR Date of Institution 29.04.2025 Date of hearing 22.07.2025 Date of pronouncement 25.08.2025 Order under section 254(1) of Income Tax Act PER PAWAN SINGH, JUDICIAL MEMBER; 1. This appeal by assessee i…

Deputy Commissioner of Income Tax, Nungambakkam Chennai vs. Cholamandalam Ms General Insurance Company Limited, Chennai

ITA 1437/CHNY/2024[2009-10]Status: DisposedITAT Chennai06 Nov 2024AY 2009-10

Bench: Shri Mahavir Singh, Hon'Ble & Shri S. R. Raghunatha, Hon'Bleआयकरअपीलसं./Ita No.: 1437/Chny/2024 & Co No.: 46/Chny/2024 निर्धारणवर्ष / Assessment Year: 2009-10 The Deputy Commissioner M/S. Cholamandalam Ms Of Income Tax, V. General Insurance Company Non-Corporate Circle -8, Limited, Room No. 507, 5Th Floor, No.2, Dare House, Chenai Annexe Building, G.P.O., Parrys, No. 121, M.G. Road, Chennai - 600 001. Chennai - 600 034. [Pan:Aabcc-6633-K] (अपीलार्थी/Appellant) (Respondent/Cross Objector) Assessee By : Ms. Kamakshi, Advocate For Mr. Sandeepbagmar, Advocate Department By : Mr.Nilaybaransom, Cit सुनवाई की तारीख/Date Of Hearing : 09.08.2024 घोषणा की तारीख/Date Of Pronouncement : 06.11.2024 आदेश / Order Per S. R. Raghunatha: This Appeal Filed By The Revenue & Cross Objection Filed By The Assessee Aredirected Against The Order Passed By The Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi, Dated 07.03.2024 & Pertains To Assessment Year 2009-10. 2. The Revenue Has Raised The Following Grounds Of Appeal: 1. The Order Of The Learned Commissioner Of Income Tax (A) In

For Appellant: Ms. Kamakshi, Advocate forFor Respondent: Mr.NilayBaranSom, CIT

Section 143(2)Section 143(3)Section 148Section 40

…आयकर अपीलीय अधिकरण, 'ए' न्यायपीठ, चेन्नई IN THE INCOME TAX APPELLATE TRIBUNAL 'A' BENCH, CHENNAI श्री महावीर सिंह, उपाध्यक्ष एवं श्री एस. आर.रघुनाथा, लेखा सदस्य के समक्ष BEFORE SHRI MAHAVIR SINGH, HON'BLE VICE PRESIDENT AND SHRI S. R. RAGHUNATHA, HON'BLE ACCOUNTANT MEMBER आयकरअपीलसं./ITA No.: 1437/Chny/2024 & CO No.: 46/Chny/2024 निर्धारणवर्ष / Assessment Year: 2009-10 The Deputy Commissioner M/s. Cholamandalam MS of Income Tax, V. General Insurance Company Non-Corporate Circle -8, Limited, Room No. 507, 5th Floor, No.2, Dare House, Chenai Annexe Building, G.P.O., Parrys, No. 121, M.G. Road, Chennai - 600 001. Ch…