Gift Land Handicrafts v. CIT

19 SOT 5Income Tax Appellate Tribunal2008#23423 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2022.

Judgments citing Gift Land Handicrafts v. CIT

SHREE ANIRUDDHA UPASANA FOUNDATION,MUMBAI vs. CIT (EXEMPTION) , MUMBAI

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

ITA 706/MUM/2022[2017-18]Status: DisposedITAT Mumbai19 Sept 2022AY 2017-18

Bench: Shri Kuldip Singh () & Shri Om Prakash Kant () Assessment Year: 2017-18 Shree Aniruddha Upasana Cit (Exemption), Foundation, 601, 6Th Floor, Cumballa Hills Flat No. 702, Link Apartment, Vs. Mtnl Te Building, Pedder Tps Iii, Khari Village, Road, Dr. Gopalrao Deshmukh Khar (West), Marg, Cumballa Hill, Mumbai-400052. Mumbai-400026. Pan No. Aaics 9217 L Appellant Respondent Assessee By : Snehal Shah, Ar Revenue By : Smt. Shailja Rai, Cit-Dr Date Of Hearing : 01/08/2022 Date Of Pronouncement : 19/09/2022

For Appellant: Snehal Shah, ARFor Respondent: Smt. Shailja Rai, CIT-DR

Section 11(2)Section 143(3)Section 2Section 263

…xmann.com 83 (Delhi) Kumar Vs PCIT reported in (2021) 125 taxmann.com 83 (Delhi) Kumar Vs PCIT reported in (2021) 125 taxmann.com 83 (Delhi) and Gift and Handicrafts Vs C Handicrafts Vs CIT in ITA No 2898/Del/2005 IT in ITA No 2898/Del/2005 reported in (2008) 19 SOT 5 reported in (2008) 19 SOT 5. Shree Aniruddha Upasana Foundation Shree Aniruddha Upasana Foundation 12 7.3 The Ld. counsel further submitted that for assessment year counsel further submitted that for assessment year counsel further submitted that for assessment year 2016-17 also the Ld. CIT issued notice for proceeding under section 17 also the Ld.…

PIRAMAL INVESTMENT OPPORTUNITIES FUND,MUMBAI vs. PR. CIT, RANGE-20, MUMBAI

Appeal of the assessee is allowed

ITA 700/MUM/2021[2015-16]Status: DisposedITAT Mumbai11 Apr 2022AY 2015-16

Bench: Shri Vikas Awasthy & Shri M. Balaganeshआअसं. 700/मुं/2021 ("न. व. 2015-16 ) Piramal Investment Opportunities Fund, Piramal Tower, Ganpatrao Kadam Marg, Lower Parel(West), Mumbai 400 013 Pan: Aactp-3767-H ...... अपीलाथ" /Appellant बनाम Vs. Pr.Commissioner Of Income Tax, Range -20, Room No.418, 4Th Floor, Piramal Chamber, Lal Baug, Parel, Mumbai 400 012. ..... ""तवाद"/Respondent अपीलाथ" "वारा/ Appellant By : Shri Ronak Doshi ""तवाद" "वारा/Respondent By : S/Shri R.K.Sahu & Milind Chavan सुनवाई क" "त"थ/ Date Of Hearing : 14/01/2022 घोषणा क" "त"थ/ Date Of Pronouncement : 11/04/2022 आदेश/ Order Per Vikas Awasthy, Jm: This Appeal By The Assessee Is Directed Against The Order Of Principal Commissioner Of Income Tax, Mumbai -20 (In Short ‘The Pcit’) Dated 12/03/2021 For Assessment Year 2015-16, Passed U/S. 263 Of The Income Tax Act, 1961 ( In Short ‘ The Act’ )

For Appellant: Shri Ronak DoshiFor Respondent: S/Shri R.K.Sahu and Milind Chavan

Section 143(2)Section 143(3)Section 263Section 61

…for the assessee placed reliance on the following decisions: (i) Sonali Hemant Bhavsar Vs. PCIT in ITA No.742/Mum/2019 decided on 17/05/2019, (ii) R & H Property Developers Pvt. Ltd. vs. PCIT in ITA No.1906/Mum/2019 5 (iii) Gift Land Handicrafts vs. CIT , 19 SOT 5 (Del-Trib) 2.5 On merits, the ld. Authorized Representative for the assessee submitted that one of the objections in holding the assessment order to be erroneous is that there is no decision by Hon'ble Jurisdictional High Court and the Assessing Officer has erred in following the decision of a Non Jurisdictional High Court. The ld. Authorized Repre…

M/S. ACHYUT CASHEW FACTORY,,KOLHAPUR vs. COMMISSIONER OF INCOME-TAX : II,,

In the result, appeal of assessee is allowed

ITA 1081/PUN/2015[2012-13]Status: DisposedITAT Pune12 Dec 2018AY 2012-13

Bench: Ms. Sushma Chowla, Jm & Shri D. Karunakara Rao, Am आयकर अपीऱ सं. / Ita No.1081/Pun/2015 यििाारण वषा / Assessment Year : 2012-13

For Appellant: Shri Pramod ShingteFor Respondent: Ms. Divya Bajpai

Section 143(3)Section 14ASection 263Section 263(1)

…of another assessee relating to assessment year 2009-10 and also by the Kolkata Bench of Tribunal in Nayek Paper Converters Vs. ACIT (2005) 93 ITD 144 (Kol) for assessment year 2002-03 and by the Delhi Bench of Tribunal in Gift Land Handicrafts Vs. CIT (2008) 19 SOT 5 (Del)(URO) and has stressed that the same situation was there from year to year. 8. We have heard the rival contentions and perused the record. The issue arising in the present appeal is in respect of exercise of jurisdiction by the Commissioner under section 263 of the Act. The assessment of assessee was taken up for scrutiny under CASS for limite…