What is Hari Iron Trading Co. v. CIT authority for?

For exercising revisional powers under Section 263, the Commissioner must examine the entire record of proceedings, not merely the assessment order, to ascertain whether the Assessing Officer applied their mind or conducted an enquiry on the issues. The 'record' includes all materials available at the time of examination by the Commissioner.

How many judgments cite Hari Iron Trading Co. v. CIT?

155 judgments on BharatTax cite Hari Iron Trading Co. v. CIT (263 ITR 437), spanning 2010 to 2026.

Which sections of the Income Tax Act does Hari Iron Trading Co. v. CIT come up under?

It is most often cited in judgments turning on Section 143(3), Section 263, Section 147, Section 148, Section 10(37), Section 142(1).

Hari Iron Trading Co. v. CIT (263 ITR 437)

Income Tax Officer-3(4), Kanpur vs. Shri Santosh Kumar Agarwal, Kanpur

In the result, the appeal of the Revenue is dismissed

ITA 153/LKW/2020[2014-15]Status: DisposedITAT Lucknow17 Feb 2022AY 2014-15

Bench: Shri T. S. Kapoor

Section 10(38)Section 143(3)Section 69A

…estigation authority nor it has dealt with the reasoning and submissions of the appellant while passing the assessment order. It is clear that the order of the AO is nothing but an estimation made, based on presumptions. In Hari Iron Trading Co. v. CIT [2003] 263 ITR 437 (P&H), a Division Bench of the Hon'ble Punjab and Haryana High Court observed that an assessee has no control over the way an assessment order is drafted. It was observed that generally, the issues which are accepted by the Assessing Officer do not find mention in the assessment order and only such points are taken note of on which the assessee's…

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)

…vs PCIT in ITA No. 597/Chd/2019 order dated 28.02.2020 (Chd Bench)p • R.S.WarehousingVs ITO in ITA No. 310/Chd/10-11 Chandigarh Bench of the ITAT • Smt. SavitaGoyalvs ITO, Khanna in ITA No. 438/Chd/2007 Chandigarh Bench of the ITAT • Hari Trading co. vs. CIT 263 ITR 437 • Surindra Enterprises vs. ITO (Chandigarh Bench) (2012) 18 ITR 325 (2012) • Mahadev Rice & General Mills vs. CIT in ITA NO. 472/CHD/2012 (ITAT CHD Bench) • CIT Vs. Leisure Wear Exports Ltd. [2010] 46 DTR (Del) 97 • CIT Vs. Indo German Fabs ITA No. 248/ 2012 order dt. 24/12/2014 (P&H) • Amarjeet Kaur Vs. ITO in ITA Nos. 40 & 41/Chd/2019 order dt.…

Income Tax Officer-1(3), Kanpur vs. Shri Raj Kumar Agarwal, Kanpur

In the result, both the appeals of the Revenue are dismissed

ITA 205/LKW/2020[2014-15]Status: DisposedITAT Lucknow17 Jan 2022AY 2014-15

Bench: Shri T.S. Kapoor

Section 10(38)Section 143(3)Section 69A

…estigation authority nor it has dealt with the reasoning and submissions of the appellant while passing the assessment order. It is clear that the order of the AO is nothing but an estimation made, based on presumptions. In Hari Iron Trading Co. v. CIT [2003] 263 ITR 437 (P&H), a Division Bench of the Hon'ble Punjab and Haryana High Court observed that an assessee has no control over the way an assessment order is drafted. It was observed that generally, the issues which are accepted by the Assessing Officer do not find mention in the assessment order and only such points are taken note of on which the assessee's…

Jindal Steel & Power Ltd., Hisar vs. CIT, Hisar

In the result, appeal of the assessee is allowed

ITA 1462/DEL/2016[2005-06]Status: DisposedITAT Delhi16 Nov 2021AY 2005-06

Bench: Shri Amit Shukla & Dr. B.R.R. Kumar

For Appellant: Shri Salil Kapoor, AdvFor Respondent: Sh. S. Najmi, CIT

Section 143(3)Section 147Section 263Section 263(2)Section 80

…y satisfied. Reference, in this regard, may be made to the following decisions: • Malabar Industries Co. Ltd. vs. CIT 243 ITR 83 (SC)- Pg. 58- 62 CLC CIT vs. Max India Limited: 268 ITR 128 (P&H) [affirmed in 295 ITR 282 (SC)] Hari Iron Trading Co. vs. CIT: 263 ITR 437 (P&H) • CIT v. Kwality Steel Suppliers Complex: 395 ITR 1(SC) • Vimgi Investment (P) Limited 290 ITR 505 (Del) • CIT vs. Gabriel India Limited: 203 ITR 108 (Bom)- • In the light of the aforesaid settled legal position, re- assessment order, is neither erroneous nor prejudicial to the interests of the Revenue. 15 ITA No.1462.Del.2016 Jindal S…

Satish Kumar Lakhmani, Kolkata vs. Pr.CIT-10, Kolkata

In the result, the appeal of assessee is allowed

ITA 260/KOL/2019[2014-15]Status: DisposedITAT Kolkata21 Apr 2021AY 2014-15

Bench: "ी जे. सुधाकर रे"ी, लेखा सद"य एवं/And "ी ऐ. टी. वक", "यायीक सद"य) [Before Shri J. Sudhakar Reddy, Am & Shri A. T. Varkey, Jm]

Section 10(38)Section 133(6)Section 143(3)Section 263

…Lever Ltd 343 ITR 161(Bom.) - CIT v . Vikas Polymers: 341 ITR 537 (Del.) - CIT v. Sunbeam Auto Ltd.: 332 ITR 167 (Del) -CIT vs. Development Credit Bank Ltd: 323 ITR 206 (Born.) - Vimgi Investment (P) Limited: 290 ITR 505 (Del) - Hari Iron Trading Co. vs. CIT: 263 ITR 437 (P&H) - CIT vs. Gabriel India Limited: 203 ITR 108 (Born). 5.12.1 In connection wit the submission of the assessee, received on 03.12.2018, it may be reiterated that in order to provide clarity on the issue of "erroneous in so far as it is prejudicial to the interest of the revenue", a new Explanation has been inserted to clarify that an order p…