Hotel Regal International & Anr. v. ITO

320 ITR 573High Court2010#11483 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2016 to 2025.

Sections most often in play

Section 133(6)Section 139(1)Section 142(1)Section 143(2)Section 143(3)Section 147 Section 148 Section 68

Issues it is cited on

creditworthiness of the creditor reason to believe escapement of income section 24 long term capital gain notice under section 148 reassessment proceedings unexplained cash credit section 143(2)section 68 section 148 section 147

Judgments citing Hotel Regal International & Anr. v. ITO

ITO, Ward-6(2), Kolkata vs. Raghuvir Retailers Pvt. Ltd., Kolkata

In the result, the appeal filed by the Revenue is dismissed

ITA 1129/KOL/2025[2012-13]Status: DisposedITAT Kolkata11 Aug 2025AY 2012-13

Bench: Shri Rajesh Kumar & Shri Pradip Kumar Choubeyi.T.A. No. 1129/Kol/2025 Assessment Year: 2012-2013 Income Tax Officer,………………..……………..Appellant Ward-6(2), Kolkata, Aayakar Bhawan, 6Th Floor, P-7, Chowringhee Square, Kolkata-700069 -Vs.- Raghuvir Retailers Pvt. Limited,.……….....Respondent Mandawa Shikhar, 151, Sarat Bose Road, Kolkata-700026 [Pan:Aaecr8231M] Appearances By: Shri S.B. Chakraborthy, Sr. D.R., Appeared On Behalf Of The Revenue Shri Abhisek Bansal, A.R., Appeared On Behalf Of The Assessee

Section 133(6)Section 142(1)Section 143(2)Section 147Section 148Section 68

…ition can be made. On this ground, the appellant has placed reliance on various judicial decision. The appellant has also relied upon the decision of the Hon’ble jurisdictional Calcutta High Court in the case of Hotel Regal International & Anr. vs. ITO [2010] 320 ITR 573(Cal.)(HC), wherein the Hon’ble Court held as under:- “3. So far as the first issue is concerned the answer has to be in the negative. Since the petitioners were called upon to file objection to the notice under section 148 proposing to reopen the assessment on the ground a sum of Rs.73,219 had "escaped income", the respondents cannot shift their…

Jay Kishore Choubey, Rairangpur vs. ACIT, Circle-1, Asansol

In the result, appeal of the assessee stands allowed

ITA 2/CTK/2023[2010-11]Status: DisposedITAT Cuttack29 Nov 2023AY 2010-11

Bench: Before S/Shri George Mathan, Judicial & Girish Agrawalassessment Year : 2010-2011 2011 Jay Jay Kishore Kishore Choubey, Choubey, Vs. Acit, Circle Acit, Circle-1, Asansol. Rairangpur Bazar, Rairangpur, Rairangpur Bazar, Rairangpur, Mayurbhanj. Pan/Gir No. Pan/Gir No.Acmpc 1759 N (Appellant) .. ( Respondent Respondent) Assessee By : Shri P.R.Mohanty P.R.Mohanty, Adv Revenue By : Shri Charan Das, Sr. Das, Sr. Dr Date Of Hearing : 29/11 11/2023 Date Of Pronouncement : 29/11 /11/2023 O R D E R Per Bench

For Appellant: Shri P.R.MohantyFor Respondent: Shri Charan Das, Sr

Section 147Section 148

…be assessable. Hence this judgement clearly states that AO has vested with powers (to assess other income) but within the Sphere of the authority i.e. the limits within which the vested power can be exercised. (Hotel Regal International & Anr. Vs. ITO (2010) 320 ITR 573 (Cal.), ITO v BidbhanjanInvestment & Trading CO (P ) Ltd ( 2011) 59 DTR 345 ( Mum) (Trib) P a g e 8 | 15 Assessment Year : 2010-2011 Reassessment u/s 147: No addition can be made on other grounds when the reasons for which reassessment undertaken cease to survive IN THE HIGH COURT OF DELHI AT NEW DELHI Judgment reserved on : 2nd MAY, 2011 Judgm…

Sampat Lal Lodha, Nathdwara vs. ITO, Ward-2, Rajsamand

In the result, both appeals of the assessee are allowed

ITA 2/JODH/2022[2011-12]Status: DisposedITAT Jodhpur02 Aug 2023AY 2011-12

Section 143(1)Section 147Section 68

…ls Vs DCIT (ITAT Jaipur) ITA No. 1388/JP/2019 dated 15/09/2021, after following the decision of Hon’ble Jurisdictional High Court and other High Courts CIT v/s Shri Ram Singh (2008) 8 DTR 118/306 ITR 343(Raj HC) Hotel Regal International & Anr. Vs. ITO (2010) 320 ITR 573 (CAL), CIT v/s Jet Airways (I) Limited (2011) 52 DTR 71/331 ITR 236 (Mum HC) Ranbaxy Laboratories Ltd. v/s CIT (2011) 336 ITR 136/57 DTR 281 (Del HC) CIT v/s Adhunik Niryat Ispat Ltd. (2011) 63 DTR 212 (DeI HC) ACIT v/s Major Deepak Mehta (2012) 344 ITR 641 (Chhattisgarh HC). CIT v/s Mohmed Juned Dadani (2013) 355 ITR 172 (Guj HC) The Hon’ble Tr…

Sampat Lal Lodha, Nathdwara vs. ITO, Ward-2, Rajsamand

In the result, both appeals of the assessee are allowed

ITA 1/JODH/2022[2010-11]Status: DisposedITAT Jodhpur02 Aug 2023AY 2010-11

Section 143(1)Section 147Section 68

M/S Shivalika Realities P Ltd, Indore vs. ITO 5(1), Indore

In the result of appeals of the assessee for AY 2008-09 and AY 2009-10 vide ITA no

ITA 95/IND/2018[2008-09]Status: DisposedITAT Indore04 Oct 2021AY 2008-09

Bench: Hon’Ble Rajpal Yadav & Shri Manish Boradvirtual Hearing Assessment Year: 2008-09 & Assessment Year: 2009-10

…ncore Cements Ltd. vs. ACIT & Anr. (2008) 305 ITR 170 (Ker.), Hon’ble Delhi High Court in the case of Ranbaxy Laboratories Ltd. vs. CIT (2011) 60 DTR 77 (Delhi), the Hon’ble High Court of Calcutta in the case of Hotel Regal International & Anr. Vs. ITO (2010) 320 ITR 573 (Cal.), the Hon’ble High Court of Patna in the case of Dy. CIT vs. Takshila Education Society (2016) 284 CTR 306 (Pat.), the Hon’ble Gujarat High Court in the case of CIT-II vs. Mohmed Juned Dadani (2013) 355 ITR 172 (GujHC), the Hon’ble Madras High Court in the case of Tractors and Farm 35 M/s. Shivalika Realities Pvt. Ltd. ITA No.95 & 94/Ind/2…

M/S Shivalika Realities P Ltd, Indore vs. ITO 5(1), Indore

In the result of appeals of the assessee for AY 2008-09 and AY 2009-10 vide ITA no

ITA 94/IND/2018[2009-10]Status: DisposedITAT Indore04 Oct 2021AY 2009-10

Bench: Hon’Ble Rajpal Yadav & Shri Manish Boradvirtual Hearing Assessment Year: 2008-09 & Assessment Year: 2009-10

M/S. Bansiwala Iron & Steel Rolling Mills, Jaipur vs. DCIT, Circle-3, Jaipur

In the result, this appeal of the assessee is allowed

ITA 1388/JPR/2019[2008-09]Status: DisposedITAT Jaipur15 Sept 2021AY 2008-09

Bench: Shri Sandeep Gosain, Jm & Shri Vikram Singh Yadav, Am Vk;Dj Vihy La-@Ita No. 1388/Jp/2019 Fu/Kzkj.K O"Kz@Assessment Year :2008-09 Cuke M/S Bansiwala Iron & Steel Rolling Mills, D.C.I.T., 2Nd Floor, Somani Building, S.C. Link Vs. Circle-3, Road, Loha Mandi, Jaipur. Jaipur. Lfkk;H Ys[Kk La-@Thvkbzvkj La-@Pan/Gir No.: Aadfb 2375 A Appellant Respondent Fu/Kzkfjrh Dh Vksj Ls@ Assessee By: Shri Mahendra Gargieya & Shri Dewang Gargieya (Advs) Jktlo Dh Vksj Ls@ Revenue By: Shri Rajendra Singh (Cit-Dr) Lquokbz Dh Rkjh[K@ Date Of Hearing : 06/09/2021 Mn?Kks"K.Kk Dh Rkjh[K@ Date Of Pronouncement : 15/09/2021 Vkns'K@ Order

For Appellant: Shri Mahendra Gargieya &For Respondent: Shri Rajendra Singh (CIT-DR)

Section 143(1)Section 143(2)Section 143(3)Section 147Section 148Section 234ASection 69

…e, which subsequently came to his notice, in the course of reassessment proceedings, which were found by him, to have escaped assessment.” 15 ITA 1388/JP/2019 _ M/s Bansiwala Iron & Steel Rolling Vs DCIT 5.2 In Hotel Regal International & Anr. Vs. ITO (2010) 320 ITR 573 (CAL), it was held: “Section 148 of the Income-tax Act, 1961 - Income escaping assessment - Issue of notice for - Assessment year 2006-07 - Where petitioners were called upon to file objection to notice under section 148 proposing to reopen assessment on ground that a sum of Rs. 73,219 had 'escaped assessment', revenue could not shift its stand…

A.C.I.T Cir - 1, Asansol vs. M/S Burnpur Cement Ltd., Asansol

In the result, appeal of revenue is dismissed

ITA 2513/KOL/2013[2007-08]Status: DisposedITAT Kolkata18 May 2016AY 2007-08

Bench: Shri N. V. Vasudevan, Jm & Shri M. Balaganesh, Am]

For Appellant: Shri T. K. Neogi, JCIT, Sr. DRFor Respondent: Smt. Shreya Agarwal, CA

Section 147

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH: KOLKATA [Before Shri N. V. Vasudevan, JM & Shri M. Balaganesh, AM] I.T.A No.2513/Kol/2013 Assessment Year: 2007-08 Assistant Commissioner of Income-tax, Vs. M/s. Burnpur Cement Ltd. Circl1-1, Asansol (PAN:AACCA1999B) (Appellant) (Respondent) Date of hearing: 13.05.2016 Date of pronouncement: 18.05.2016 For the Appellant: Shri T. K. Neogi, JCIT, Sr. DR For the Respondent: Smt. Shreya Agarwal, CA ORDER Per Shri M. Balaganesh, AM: This appeal by revenue is arising out of order of CIT(A), Asansol vide Appeal No. 213/CIT(A)/Asl/cir-1/Asl/12-13 dated 02.09.2013. Ass…

Mount View Club & Resorts P. Ltd, Navi Mumbai vs. ITO 10(3)(4), Mumbai

In the result, the appeals filed by the assessee for assessment years 2003-04 and 2004-05 are allowed and the appeals for the assessment years 2005-06 and 2006-07 are partly allowed

ITA 1358/MUM/2011[2003-04]Status: DisposedITAT Mumbai29 Apr 2016AY 2003-04

Bench: Shri C.N. Prasad & Shri Rajesh Kumarआयकर अपील सं /I.Ta Nos.1358 To 1360 & 1362/Mum/2011 ("नधा"रण वष" / Assessment Years: 2003-04 To 2006-07 M/S. Mount View Club & The Ito-10(3)(4), बनाम/ Resorts Pvt. Ltd., Mumbai Vs. 27, Mahavir Centre, Sector-17, Vashi Navi Mumbai "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aaccm 5353M (अपीलाथ" /Appellant) .. (""यथ" / Respondent) अपीलाथ" ओर से/ Appellant By: Shri Prakash Pandit Shri Asghar Zain Vp ""यथ" क" ओर से/Respondent By:

For Appellant: Shri Prakash Pandit

Section 142ASection 143(3)Section 148Section 263Section 69B

…the reopening of the assessment U/s.147 of the Income Tax Act, 1961. It was submitted that the Apex Court by the said decision has confirmed the view taken by:- (1) The Calcutta High 'Court in Hotel Regal International and Anr. Vs. Income Tax Officer & Anr. [320 ITR 573]. (2) The Allahabad High Court in Commissioner of Income-Tax Vs. Iqbal Hussain [328 ITR 142]. (3) The Delhi High Court in Commissioner of Income Tax Vs. Naveen Gera [328 ITR 516]. It was further submitted that following the above Apex Court Judgement, the Gujarat High Court in Goodluck Automobiles Private Limited v. ACIT [359 ITR 306] and Allaha…