Dy. CST v. Sreeni Printers

67 SCC 279Reported decision1987#3203 most cited

What is Dy. CST v. Sreeni Printers authority for?

A tax cannot be levied if it is not permitted under the Act, even if the doctrine of estoppel might otherwise apply. There can be no estoppel against a statute, and a party is entitled to relief if tax is levied or collected without legal authority.

37

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2015 to 2025.

Also referred to as

Dy. CST v. Sreeni Printers · estoppel against statute · no tax without authority of law · Article 265 · statutory levy

Sections most often in play

Section 143(3)Section 132(4)Section 147Section 153CSection 2(47)(v)Section 2(47)(vi)Section 36(1)(iii)Section 131

Issues it is cited on

section 2(7)section 132(2)section 132(1)(a)section 153(a)(1)section 2(47)(v)section 250(1)section 45(2)annual letting valuejoint development agreementjdapercentage completion methodsection 145(1)

Judgments citing Dy. CST v. Sreeni Printers

The ACIT-3(1), Indore vs. M/S. Madhya Pradesh Audyogik Kendra Vikas Nigam (I) Ltd., Indore

In the result, the appeals filed by the assessee company –

ITA 532/IND/2016[2006-07]Status: DisposedITAT Indore21 Mar 2018AY 2006-07

Bench: Shri Kul Bharat & Shri Manish Boradआ.अ.सं /.I.T.A. No. 347 To 351/Ind/2013, 760 & 761/Ind/2014 "नधा"रण वष" // A.Ys.: 2003-04, 2004-05, 2006-07 To 2008-09, 2009-10 & 2010-11 Madhya Pradesh Audyogik Vs. Assistant Commissioner Of Kendra Vikas Nigam Income-Tax, (Indore) Limited, 3(1), Indore. Indore. अपीलाथ" /Appellant ""यथ" /Respondent "था.ले.सं./Pan: Aadcm7525Q

For Respondent: Shri Manoj Munshi

…971) 81 ITR 303 (Del), CIT vs. Archana R. Dhanwatey (1981) 24 CTR (Bom) 142 : (1982) 136 ITR 355 (Bom)]. 32. If particular levy is not permitted under the Act, tax cannot be levied applying the doctrine of estoppel [see Dy. CST vs. Sreeni Printers (1987) 67 SCC 279]. 33. This Court in the case of Nirmala L. Mehta vs. A. Balasubramaniam, CIT (2004) 191 CTR (Bom) 8 : (2004) 269 ITR 1 (Bom) has held that there cannot be any estoppel against the statute. Article 265 of the Constitution of India in unmistakable terms provides that no tax shall be levied or collected except by -: 19 :- MPAKVN AND SEZ (Indore )…

The ACIT-3(1), Indore vs. M/S. Madhya Pradesh Audyogik Kendra Vikas Nigam (I) Ltd., Indore

In the result, the appeals filed by the assessee company –

ITA 531/IND/2016[2004-05]Status: DisposedITAT Indore21 Mar 2018AY 2004-05

Bench: Shri Kul Bharat & Shri Manish Boradआ.अ.सं /.I.T.A. No. 347 To 351/Ind/2013, 760 & 761/Ind/2014 "नधा"रण वष" // A.Ys.: 2003-04, 2004-05, 2006-07 To 2008-09, 2009-10 & 2010-11 Madhya Pradesh Audyogik Vs. Assistant Commissioner Of Kendra Vikas Nigam Income-Tax, (Indore) Limited, 3(1), Indore. Indore. अपीलाथ" /Appellant ""यथ" /Respondent "था.ले.सं./Pan: Aadcm7525Q

For Respondent: Shri Manoj Munshi

…971) 81 ITR 303 (Del), CIT vs. Archana R. Dhanwatey (1981) 24 CTR (Bom) 142 : (1982) 136 ITR 355 (Bom)]. 32. If particular levy is not permitted under the Act, tax cannot be levied applying the doctrine of estoppel [see Dy. CST vs. Sreeni Printers (1987) 67 SCC 279]. 33. This Court in the case of Nirmala L. Mehta vs. A. Balasubramaniam, CIT (2004) 191 CTR (Bom) 8 : (2004) 269 ITR 1 (Bom) has held that there cannot be any estoppel against the statute. Article 265 of the Constitution of India in unmistakable terms provides that no tax shall be levied or collected except by -: 19 :- MPAKVN AND SEZ (Indore )…

The ACIT-3(1), Indore vs. M/S. Madhya Pradesh Audyogik Kendra Vikas Nigam (I) Ltd., Indore

In the result, the appeals filed by the assessee company –

ITA 530/IND/2016[2003-04]Status: DisposedITAT Indore21 Mar 2018AY 2003-04

Bench: Shri Kul Bharat & Shri Manish Boradआ.अ.सं /.I.T.A. No. 347 To 351/Ind/2013, 760 & 761/Ind/2014 "नधा"रण वष" // A.Ys.: 2003-04, 2004-05, 2006-07 To 2008-09, 2009-10 & 2010-11 Madhya Pradesh Audyogik Vs. Assistant Commissioner Of Kendra Vikas Nigam Income-Tax, (Indore) Limited, 3(1), Indore. Indore. अपीलाथ" /Appellant ""यथ" /Respondent "था.ले.सं./Pan: Aadcm7525Q

For Respondent: Shri Manoj Munshi

…971) 81 ITR 303 (Del), CIT vs. Archana R. Dhanwatey (1981) 24 CTR (Bom) 142 : (1982) 136 ITR 355 (Bom)]. 32. If particular levy is not permitted under the Act, tax cannot be levied applying the doctrine of estoppel [see Dy. CST vs. Sreeni Printers (1987) 67 SCC 279]. 33. This Court in the case of Nirmala L. Mehta vs. A. Balasubramaniam, CIT (2004) 191 CTR (Bom) 8 : (2004) 269 ITR 1 (Bom) has held that there cannot be any estoppel against the statute. Article 265 of the Constitution of India in unmistakable terms provides that no tax shall be levied or collected except by -: 19 :- MPAKVN AND SEZ (Indore )…

M/S. Sez Indore Limted, Indore vs. The DCIT Circle -3(1), Indore

In the result, the appeals filed by the assessee company –

ITA 206/IND/2016[2010-11]Status: DisposedITAT Indore21 Mar 2018AY 2010-11

Bench: Shri Kul Bharat & Shri Manish Boradआ.अ.सं /.I.T.A. No. 347 To 351/Ind/2013, 760 & 761/Ind/2014 "नधा"रण वष" // A.Ys.: 2003-04, 2004-05, 2006-07 To 2008-09, 2009-10 & 2010-11 Madhya Pradesh Audyogik Vs. Assistant Commissioner Of Kendra Vikas Nigam Income-Tax, (Indore) Limited, 3(1), Indore. Indore. अपीलाथ" /Appellant ""यथ" /Respondent "था.ले.सं./Pan: Aadcm7525Q

For Respondent: Shri Manoj Munshi

…971) 81 ITR 303 (Del), CIT vs. Archana R. Dhanwatey (1981) 24 CTR (Bom) 142 : (1982) 136 ITR 355 (Bom)]. 32. If particular levy is not permitted under the Act, tax cannot be levied applying the doctrine of estoppel [see Dy. CST vs. Sreeni Printers (1987) 67 SCC 279]. 33. This Court in the case of Nirmala L. Mehta vs. A. Balasubramaniam, CIT (2004) 191 CTR (Bom) 8 : (2004) 269 ITR 1 (Bom) has held that there cannot be any estoppel against the statute. Article 265 of the Constitution of India in unmistakable terms provides that no tax shall be levied or collected except by -: 19 :- MPAKVN AND SEZ (Indore )…

M/S. Sez Indore Limted, Indore vs. The DCIT Circle -3(1), Indore

In the result, the appeals filed by the assessee company –

ITA 205/IND/2016[2009-10]Status: DisposedITAT Indore21 Mar 2018AY 2009-10

Bench: Shri Kul Bharat & Shri Manish Boradआ.अ.सं /.I.T.A. No. 347 To 351/Ind/2013, 760 & 761/Ind/2014 "नधा"रण वष" // A.Ys.: 2003-04, 2004-05, 2006-07 To 2008-09, 2009-10 & 2010-11 Madhya Pradesh Audyogik Vs. Assistant Commissioner Of Kendra Vikas Nigam Income-Tax, (Indore) Limited, 3(1), Indore. Indore. अपीलाथ" /Appellant ""यथ" /Respondent "था.ले.सं./Pan: Aadcm7525Q

For Respondent: Shri Manoj Munshi

…971) 81 ITR 303 (Del), CIT vs. Archana R. Dhanwatey (1981) 24 CTR (Bom) 142 : (1982) 136 ITR 355 (Bom)]. 32. If particular levy is not permitted under the Act, tax cannot be levied applying the doctrine of estoppel [see Dy. CST vs. Sreeni Printers (1987) 67 SCC 279]. 33. This Court in the case of Nirmala L. Mehta vs. A. Balasubramaniam, CIT (2004) 191 CTR (Bom) 8 : (2004) 269 ITR 1 (Bom) has held that there cannot be any estoppel against the statute. Article 265 of the Constitution of India in unmistakable terms provides that no tax shall be levied or collected except by -: 19 :- MPAKVN AND SEZ (Indore )…

M/S. M.P. Audhyogik Kendra Vikas Nigam, Indore vs. The DCIT 3(1), Indore

In the result, the appeals filed by the assessee company –

ITA 761/IND/2014[2010-11]Status: DisposedITAT Indore21 Mar 2018AY 2010-11

Bench: Shri Kul Bharat & Shri Manish Boradआ.अ.सं /.I.T.A. No. 347 To 351/Ind/2013, 760 & 761/Ind/2014 "नधा"रण वष" // A.Ys.: 2003-04, 2004-05, 2006-07 To 2008-09, 2009-10 & 2010-11 Madhya Pradesh Audyogik Vs. Assistant Commissioner Of Kendra Vikas Nigam Income-Tax, (Indore) Limited, 3(1), Indore. Indore. अपीलाथ" /Appellant ""यथ" /Respondent "था.ले.सं./Pan: Aadcm7525Q

For Respondent: Shri Manoj Munshi

…971) 81 ITR 303 (Del), CIT vs. Archana R. Dhanwatey (1981) 24 CTR (Bom) 142 : (1982) 136 ITR 355 (Bom)]. 32. If particular levy is not permitted under the Act, tax cannot be levied applying the doctrine of estoppel [see Dy. CST vs. Sreeni Printers (1987) 67 SCC 279]. 33. This Court in the case of Nirmala L. Mehta vs. A. Balasubramaniam, CIT (2004) 191 CTR (Bom) 8 : (2004) 269 ITR 1 (Bom) has held that there cannot be any estoppel against the statute. Article 265 of the Constitution of India in unmistakable terms provides that no tax shall be levied or collected except by -: 19 :- MPAKVN AND SEZ (Indore )…

M/S. Sez Indore Limited, Indore vs. The CIT-I, Indore

In the result, the appeals filed by the assessee company –

ITA 571/IND/2014[2006-07]Status: DisposedITAT Indore21 Mar 2018AY 2006-07

Bench: Shri Kul Bharat & Shri Manish Boradआ.अ.सं /.I.T.A. No. 347 To 351/Ind/2013, 760 & 761/Ind/2014 "नधा"रण वष" // A.Ys.: 2003-04, 2004-05, 2006-07 To 2008-09, 2009-10 & 2010-11 Madhya Pradesh Audyogik Vs. Assistant Commissioner Of Kendra Vikas Nigam Income-Tax, (Indore) Limited, 3(1), Indore. Indore. अपीलाथ" /Appellant ""यथ" /Respondent "था.ले.सं./Pan: Aadcm7525Q

For Respondent: Shri Manoj Munshi

…971) 81 ITR 303 (Del), CIT vs. Archana R. Dhanwatey (1981) 24 CTR (Bom) 142 : (1982) 136 ITR 355 (Bom)]. 32. If particular levy is not permitted under the Act, tax cannot be levied applying the doctrine of estoppel [see Dy. CST vs. Sreeni Printers (1987) 67 SCC 279]. 33. This Court in the case of Nirmala L. Mehta vs. A. Balasubramaniam, CIT (2004) 191 CTR (Bom) 8 : (2004) 269 ITR 1 (Bom) has held that there cannot be any estoppel against the statute. Article 265 of the Constitution of India in unmistakable terms provides that no tax shall be levied or collected except by -: 19 :- MPAKVN AND SEZ (Indore )…

M/S Madhya Pradesh Audyogik Kendra Vikas Nigam (Indore) Ltd., Indore vs. The ACIT3(1), Indore

In the result, the appeals filed by the assessee company –

ITA 351/IND/2013[2008-09]Status: DisposedITAT Indore21 Mar 2018AY 2008-09

Bench: Shri Kul Bharat & Shri Manish Boradआ.अ.सं /.I.T.A. No. 347 To 351/Ind/2013, 760 & 761/Ind/2014 "नधा"रण वष" // A.Ys.: 2003-04, 2004-05, 2006-07 To 2008-09, 2009-10 & 2010-11 Madhya Pradesh Audyogik Vs. Assistant Commissioner Of Kendra Vikas Nigam Income-Tax, (Indore) Limited, 3(1), Indore. Indore. अपीलाथ" /Appellant ""यथ" /Respondent "था.ले.सं./Pan: Aadcm7525Q

For Respondent: Shri Manoj Munshi

…971) 81 ITR 303 (Del), CIT vs. Archana R. Dhanwatey (1981) 24 CTR (Bom) 142 : (1982) 136 ITR 355 (Bom)]. 32. If particular levy is not permitted under the Act, tax cannot be levied applying the doctrine of estoppel [see Dy. CST vs. Sreeni Printers (1987) 67 SCC 279]. 33. This Court in the case of Nirmala L. Mehta vs. A. Balasubramaniam, CIT (2004) 191 CTR (Bom) 8 : (2004) 269 ITR 1 (Bom) has held that there cannot be any estoppel against the statute. Article 265 of the Constitution of India in unmistakable terms provides that no tax shall be levied or collected except by -: 19 :- MPAKVN AND SEZ (Indore )…

M/S Madhya Pradesh Audyogik Kendra Vikas Nigam (Indore) Ltd., Indore vs. The ACIT3(1), Indore

In the result, the appeals filed by the assessee company –

ITA 350/IND/2013[2007-08]Status: DisposedITAT Indore21 Mar 2018AY 2007-08

Bench: Shri Kul Bharat & Shri Manish Boradआ.अ.सं /.I.T.A. No. 347 To 351/Ind/2013, 760 & 761/Ind/2014 "नधा"रण वष" // A.Ys.: 2003-04, 2004-05, 2006-07 To 2008-09, 2009-10 & 2010-11 Madhya Pradesh Audyogik Vs. Assistant Commissioner Of Kendra Vikas Nigam Income-Tax, (Indore) Limited, 3(1), Indore. Indore. अपीलाथ" /Appellant ""यथ" /Respondent "था.ले.सं./Pan: Aadcm7525Q

For Respondent: Shri Manoj Munshi

…971) 81 ITR 303 (Del), CIT vs. Archana R. Dhanwatey (1981) 24 CTR (Bom) 142 : (1982) 136 ITR 355 (Bom)]. 32. If particular levy is not permitted under the Act, tax cannot be levied applying the doctrine of estoppel [see Dy. CST vs. Sreeni Printers (1987) 67 SCC 279]. 33. This Court in the case of Nirmala L. Mehta vs. A. Balasubramaniam, CIT (2004) 191 CTR (Bom) 8 : (2004) 269 ITR 1 (Bom) has held that there cannot be any estoppel against the statute. Article 265 of the Constitution of India in unmistakable terms provides that no tax shall be levied or collected except by -: 19 :- MPAKVN AND SEZ (Indore )…

M/S Madhya Pradesh Audyogik Kendra Vikas Nigam (Indore) Ltd., Indore vs. The ACIT3(1), Indore

In the result, the appeals filed by the assessee company –

ITA 349/IND/2013[2006-07]Status: DisposedITAT Indore21 Mar 2018AY 2006-07

Bench: Shri Kul Bharat & Shri Manish Boradआ.अ.सं /.I.T.A. No. 347 To 351/Ind/2013, 760 & 761/Ind/2014 "नधा"रण वष" // A.Ys.: 2003-04, 2004-05, 2006-07 To 2008-09, 2009-10 & 2010-11 Madhya Pradesh Audyogik Vs. Assistant Commissioner Of Kendra Vikas Nigam Income-Tax, (Indore) Limited, 3(1), Indore. Indore. अपीलाथ" /Appellant ""यथ" /Respondent "था.ले.सं./Pan: Aadcm7525Q

For Respondent: Shri Manoj Munshi

…971) 81 ITR 303 (Del), CIT vs. Archana R. Dhanwatey (1981) 24 CTR (Bom) 142 : (1982) 136 ITR 355 (Bom)]. 32. If particular levy is not permitted under the Act, tax cannot be levied applying the doctrine of estoppel [see Dy. CST vs. Sreeni Printers (1987) 67 SCC 279]. 33. This Court in the case of Nirmala L. Mehta vs. A. Balasubramaniam, CIT (2004) 191 CTR (Bom) 8 : (2004) 269 ITR 1 (Bom) has held that there cannot be any estoppel against the statute. Article 265 of the Constitution of India in unmistakable terms provides that no tax shall be levied or collected except by -: 19 :- MPAKVN AND SEZ (Indore )…

M/S Madhya Pradesh Audyogik Kendra Vikas Nigam (Indore) Ltd., Indore vs. The ACIT3(1), Indore

In the result, the appeals filed by the assessee company –

ITA 348/IND/2013[2004-05]Status: DisposedITAT Indore21 Mar 2018AY 2004-05

Bench: Shri Kul Bharat & Shri Manish Boradआ.अ.सं /.I.T.A. No. 347 To 351/Ind/2013, 760 & 761/Ind/2014 "नधा"रण वष" // A.Ys.: 2003-04, 2004-05, 2006-07 To 2008-09, 2009-10 & 2010-11 Madhya Pradesh Audyogik Vs. Assistant Commissioner Of Kendra Vikas Nigam Income-Tax, (Indore) Limited, 3(1), Indore. Indore. अपीलाथ" /Appellant ""यथ" /Respondent "था.ले.सं./Pan: Aadcm7525Q

For Respondent: Shri Manoj Munshi

…971) 81 ITR 303 (Del), CIT vs. Archana R. Dhanwatey (1981) 24 CTR (Bom) 142 : (1982) 136 ITR 355 (Bom)]. 32. If particular levy is not permitted under the Act, tax cannot be levied applying the doctrine of estoppel [see Dy. CST vs. Sreeni Printers (1987) 67 SCC 279]. 33. This Court in the case of Nirmala L. Mehta vs. A. Balasubramaniam, CIT (2004) 191 CTR (Bom) 8 : (2004) 269 ITR 1 (Bom) has held that there cannot be any estoppel against the statute. Article 265 of the Constitution of India in unmistakable terms provides that no tax shall be levied or collected except by -: 19 :- MPAKVN AND SEZ (Indore )…

M/S Madhya Pradesh Audyogik Kendra Vikas Nigam (Indore) Ltd., Indore vs. The ACIT3(1), Indore

In the result, the appeals filed by the assessee company –

ITA 347/IND/2013[2003-04]Status: DisposedITAT Indore21 Mar 2018AY 2003-04

Bench: Shri Kul Bharat & Shri Manish Boradआ.अ.सं /.I.T.A. No. 347 To 351/Ind/2013, 760 & 761/Ind/2014 "नधा"रण वष" // A.Ys.: 2003-04, 2004-05, 2006-07 To 2008-09, 2009-10 & 2010-11 Madhya Pradesh Audyogik Vs. Assistant Commissioner Of Kendra Vikas Nigam Income-Tax, (Indore) Limited, 3(1), Indore. Indore. अपीलाथ" /Appellant ""यथ" /Respondent "था.ले.सं./Pan: Aadcm7525Q

For Respondent: Shri Manoj Munshi

…971) 81 ITR 303 (Del), CIT vs. Archana R. Dhanwatey (1981) 24 CTR (Bom) 142 : (1982) 136 ITR 355 (Bom)]. 32. If particular levy is not permitted under the Act, tax cannot be levied applying the doctrine of estoppel [see Dy. CST vs. Sreeni Printers (1987) 67 SCC 279]. 33. This Court in the case of Nirmala L. Mehta vs. A. Balasubramaniam, CIT (2004) 191 CTR (Bom) 8 : (2004) 269 ITR 1 (Bom) has held that there cannot be any estoppel against the statute. Article 265 of the Constitution of India in unmistakable terms provides that no tax shall be levied or collected except by -: 19 :- MPAKVN AND SEZ (Indore )…

DCIT 2(3), Mumbai vs. Tata Aig Life Insurance Co. Ltd, Mumbai

In the result, all appeals of the revenue are dismissed and Cross objections are partly allowed

ITA 1035/MUM/2011[2002-03]Status: DisposedITAT Mumbai21 Sept 2016AY 2002-03

Bench: Shri R C Sharma & Shri Amit Shukla

Section 10(34)Section 143(3)Section 2Section 44

…neral Reinsurance Co. Ltd. [1971J 81 ITR 303 (Delhi) CIT v. Archana R. Dhanwatey 119821 136 JTR 3552 (Bom.). 32. If purchaser levy is not permitted under the Act, tax cannot be levied applying the doctrine of estoppel.* (See Dy. CST u. Sreeni Printers [1987] 67 SCC 279). 33. This Court in the case of Nirmala L. Mehta v. A. Balasubramaniam, C17'[20041 269 ITR 13 has held that there cannot be any estoppel against the statute. Article 265 of the Constitution of India in unmistakable terms provides that no tax shall be levied or collected except by authority of law. Acquiescence cannot take away from a party the rel…

DCIT Cen Cir 9, Mumbai vs. Tribhovandas Bhimji Zaveri (Delhi) P.Ltd, Mumbai

In the result, the appeal filed by the assessee for assessment year

ITA 2861/MUM/2013[2010-11]Status: DisposedITAT Mumbai04 Nov 2015AY 2010-11

Bench: S/Shri B.R.Baskaran, Am & Amarjit Singh, Jm आमकय अऩीर सं./I.T.A. No.2250 & 2251/Mum/2013 (ननधधायण वषा / Assessment Year: 2009-10 & 2010-11) M/S Tribhovandas Bhimji बनाम/ Asstt. Commissioner Of Income Tax, Central Circle 9, Zaveri (Delhi) Pvt.Ltd., Vs. Room No.806, Ground Floor, Old C G O Annexe Bldg, Somnath Apartments, M K Road, Marine Lines, Ram Mandir Road, Mumbai-400020 Vile Parle (E), Mumbai-400057 (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) ..

Section 132Section 132(4)Section 143(3)Section 69

…eneral Reinsurance Co. Ltd. [1971] 81 ITR 303 (Delhi), CIT v. Archana R. Dhanwatey [1982] 136 ITR 355 (Bom.). 32. If particular levy is not permitted under the Act, tax cannot be levied applying the doctrine of estoppel. (See Dy. CST v. Sreeni Printers [1987] 67 SCC 279. 33. This Court in the case of Nirmala L. Mehta v. A. Balasubramaniam, CIT [2004] 269 ITR 1 has held that there cannot be any estoppel against the statute. Article 265 of the Constitution of India in unmistakable terms provides that no tax shall be levied or collected except by authority of law. Acquiescence cannot take away from a party the relie…

DCIT Cen Cir 9, Mumbai vs. Tribhovandas Bhimji Zaveri (Delhi) P.Ltd, Mumbai

In the result, the appeal filed by the assessee for assessment year

ITA 2860/MUM/2013[2009-10]Status: DisposedITAT Mumbai04 Nov 2015AY 2009-10

Bench: S/Shri B.R.Baskaran, Am & Amarjit Singh, Jm आमकय अऩीर सं./I.T.A. No.2250 & 2251/Mum/2013 (ननधधायण वषा / Assessment Year: 2009-10 & 2010-11) M/S Tribhovandas Bhimji बनाम/ Asstt. Commissioner Of Income Tax, Central Circle 9, Zaveri (Delhi) Pvt.Ltd., Vs. Room No.806, Ground Floor, Old C G O Annexe Bldg, Somnath Apartments, M K Road, Marine Lines, Ram Mandir Road, Mumbai-400020 Vile Parle (E), Mumbai-400057 (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) ..

Section 132Section 132(4)Section 143(3)Section 69

…eneral Reinsurance Co. Ltd. [1971] 81 ITR 303 (Delhi), CIT v. Archana R. Dhanwatey [1982] 136 ITR 355 (Bom.). 32. If particular levy is not permitted under the Act, tax cannot be levied applying the doctrine of estoppel. (See Dy. CST v. Sreeni Printers [1987] 67 SCC 279. 33. This Court in the case of Nirmala L. Mehta v. A. Balasubramaniam, CIT [2004] 269 ITR 1 has held that there cannot be any estoppel against the statute. Article 265 of the Constitution of India in unmistakable terms provides that no tax shall be levied or collected except by authority of law. Acquiescence cannot take away from a party the relie…

Tribhuvandas Bhimji Zaveri (Delhi ) P.Ltd, Mumbai vs. ACIT Cen Cir 9, Mumbai

In the result, the appeal filed by the assessee for assessment year

ITA 2251/MUM/2013[2010-11]Status: DisposedITAT Mumbai04 Nov 2015AY 2010-11

Bench: S/Shri B.R.Baskaran, Am & Amarjit Singh, Jm आमकय अऩीर सं./I.T.A. No.2250 & 2251/Mum/2013 (ननधधायण वषा / Assessment Year: 2009-10 & 2010-11) M/S Tribhovandas Bhimji बनाम/ Asstt. Commissioner Of Income Tax, Central Circle 9, Zaveri (Delhi) Pvt.Ltd., Vs. Room No.806, Ground Floor, Old C G O Annexe Bldg, Somnath Apartments, M K Road, Marine Lines, Ram Mandir Road, Mumbai-400020 Vile Parle (E), Mumbai-400057 (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) ..

Section 132Section 132(4)Section 143(3)Section 69

…eneral Reinsurance Co. Ltd. [1971] 81 ITR 303 (Delhi), CIT v. Archana R. Dhanwatey [1982] 136 ITR 355 (Bom.). 32. If particular levy is not permitted under the Act, tax cannot be levied applying the doctrine of estoppel. (See Dy. CST v. Sreeni Printers [1987] 67 SCC 279. 33. This Court in the case of Nirmala L. Mehta v. A. Balasubramaniam, CIT [2004] 269 ITR 1 has held that there cannot be any estoppel against the statute. Article 265 of the Constitution of India in unmistakable terms provides that no tax shall be levied or collected except by authority of law. Acquiescence cannot take away from a party the relie…

Tribhuvandas Bhimji Zaveri (Delhi ) P.Ltd, Mumbai vs. ACIT Cen Cir 9, Mumbai

In the result, the appeal filed by the assessee for assessment year

ITA 2250/MUM/2013[2009-10]Status: DisposedITAT Mumbai04 Nov 2015AY 2009-10

Bench: S/Shri B.R.Baskaran, Am & Amarjit Singh, Jm आमकय अऩीर सं./I.T.A. No.2250 & 2251/Mum/2013 (ननधधायण वषा / Assessment Year: 2009-10 & 2010-11) M/S Tribhovandas Bhimji बनाम/ Asstt. Commissioner Of Income Tax, Central Circle 9, Zaveri (Delhi) Pvt.Ltd., Vs. Room No.806, Ground Floor, Old C G O Annexe Bldg, Somnath Apartments, M K Road, Marine Lines, Ram Mandir Road, Mumbai-400020 Vile Parle (E), Mumbai-400057 (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) ..

Section 132Section 132(4)Section 143(3)Section 69

…eneral Reinsurance Co. Ltd. [1971] 81 ITR 303 (Delhi), CIT v. Archana R. Dhanwatey [1982] 136 ITR 355 (Bom.). 32. If particular levy is not permitted under the Act, tax cannot be levied applying the doctrine of estoppel. (See Dy. CST v. Sreeni Printers [1987] 67 SCC 279. 33. This Court in the case of Nirmala L. Mehta v. A. Balasubramaniam, CIT [2004] 269 ITR 1 has held that there cannot be any estoppel against the statute. Article 265 of the Constitution of India in unmistakable terms provides that no tax shall be levied or collected except by authority of law. Acquiescence cannot take away from a party the relie…