(i) CIT v. Nirbhayram Deluram

388 ITR 16High Court2016#15768 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2022 to 2024.

Issues it is cited on

section 28(va)non-compete feechange of opiniondisallowance u/s 14aescapement of incomesection 28reopening of assessmentsection 14ascrutiny assessmentspeaking orderassistant commissionerreassessment proceedings

Judgments citing (i) CIT v. Nirbhayram Deluram

Parry Infrastructure Co P Ltd., Chennai vs. DCIT Corporate Circle 5(1), Chennai

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

ITA 1653/CHNY/2019[2013-14]Status: DisposedITAT Chennai03 Jul 2024AY 2013-14

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwal

For Appellant: Shri Philip George, AdvocateFor Respondent: Shri Nilay Baran Som, CIT-DR
Section 143(2)Section 143(3)Section 14A

…ve full powers to enhance the income even on an issue, which could constitute a new source of income and which was not the subject matter of assessment before the AO. 7.5 The Hon'ble Madras High Court, in the case of Megatrends Inc. Vs CIT and another (2016) 388 ITR 16 (Mad.), had an occasion to adjudicate on the issue of scope of powers of Commissioner (Appeals) to enhance an assessment u/s.251(1)(a) of the Act. Relying on the Full-Bench decision of the Hon'ble Madras High Court in the case of State of Tamilnadu Vs Arulmurugan & Co. (1982) 51 STC 381 (Mad.), the High Court has held that the CIT(Appeals) has wid…

Dandvati Investments & Trading Company P.Ltd, Mumbai vs. Asst CIT Cir 1(1), Mumbai

In the result, appeal by the Revenue is dismissed

ITA 1916/MUM/2014[2006-07]Status: DisposedITAT Mumbai21 Nov 2022AY 2006-07

Bench: Shri Vikas Awasthy & Shri Gagan Goyalआअसं.3638/मुं/2012(िन.व. 2006-07) आअसं.1916/मुं/2014(िन.व. 2006-07) Dandvati Investments & Trading Company Pvt. Ltd. ‘The International’ 5Th Floor, 16, New Marine Lines Cross Road No.1, Churchgate, Mumbai – 400 020 Pan: Aaacd-3925-E ...... अपीलाथ"/Appellant बनाम Vs. Additional Commissioner Of Income Range 2(1) Mumbai. Aaykar Bhavan, M.K.Road, ..... "ितवाद"/Respondent Mumbai – 400 020 आअसं.3635/मुं/2012 (िन.व. 2006-07) आअसं.1915/मुं/2014 (िन.व. 2006-07) M/S. Firestorm Electronics Corporation Pvt. Ltd. ‘The International’ 5Th Floor, 16, New Marine Lines Cross Road No.1, Churchgate, Mumbai – 400 020 Pan: Aaacf-4730-D ...... अपीलाथ"/Appellant बनाम Vs. Assistant Commissioner Of Income Tax Circle -1(1), Mumbai.Room No.533, 5Th Floor,Aaykar Bhavan, M.K.Road, Mumbai – 400 020..... "ितवाद"/Respondent

For Appellant: Shri Yogesh Thar & Ms.Ikshu ShahFor Respondent: Shri Hoshang Boman Irani /
Section 143(3)Section 14A

…(A) and accordingly enhancement was made following the due process of law. The ld. Departmental Representative in support of his submissions placed reliance on the following decisions: (i) CIT vs. Nirbhayram Deluram, 224 ITR 610 (SC) (ii) Mega Trends vs. CIT, 388 ITR 16(Mad). (iii) Rallies IndiaLtd. Vs. CIT, 56 taxmann.com 282 (Bom) 7. We have heard the submissions made by rival sides and have examined the orders of authorities below. We have also considered the decisions on which the respective sides have placed reliance to buttress their arguments. The first issue in appeal by the assessee is with respect to d…

Firestorm Electronics Corporation P.Ltd, Mumbai vs. Asst CIT Cir 1(1), Mumbai

In the result, appeal by the Revenue is dismissed

ITA 1915/MUM/2014[2006-07]Status: DisposedITAT Mumbai21 Nov 2022AY 2006-07

Bench: Shri Vikas Awasthy & Shri Gagan Goyalआअसं.3638/मुं/2012(िन.व. 2006-07) आअसं.1916/मुं/2014(िन.व. 2006-07) Dandvati Investments & Trading Company Pvt. Ltd. ‘The International’ 5Th Floor, 16, New Marine Lines Cross Road No.1, Churchgate, Mumbai – 400 020 Pan: Aaacd-3925-E ...... अपीलाथ"/Appellant बनाम Vs. Additional Commissioner Of Income Range 2(1) Mumbai. Aaykar Bhavan, M.K.Road, ..... "ितवाद"/Respondent Mumbai – 400 020 आअसं.3635/मुं/2012 (िन.व. 2006-07) आअसं.1915/मुं/2014 (िन.व. 2006-07) M/S. Firestorm Electronics Corporation Pvt. Ltd. ‘The International’ 5Th Floor, 16, New Marine Lines Cross Road No.1, Churchgate, Mumbai – 400 020 Pan: Aaacf-4730-D ...... अपीलाथ"/Appellant बनाम Vs. Assistant Commissioner Of Income Tax Circle -1(1), Mumbai.Room No.533, 5Th Floor,Aaykar Bhavan, M.K.Road, Mumbai – 400 020..... "ितवाद"/Respondent

For Appellant: Shri Yogesh Thar & Ms.Ikshu ShahFor Respondent: Shri Hoshang Boman Irani /
Section 143(3)Section 14A

…(A) and accordingly enhancement was made following the due process of law. The ld. Departmental Representative in support of his submissions placed reliance on the following decisions: (i) CIT vs. Nirbhayram Deluram, 224 ITR 610 (SC) (ii) Mega Trends vs. CIT, 388 ITR 16(Mad). (iii) Rallies IndiaLtd. Vs. CIT, 56 taxmann.com 282 (Bom) 7. We have heard the submissions made by rival sides and have examined the orders of authorities below. We have also considered the decisions on which the respective sides have placed reliance to buttress their arguments. The first issue in appeal by the assessee is with respect to d…

Dandvati Investments & Trading Company P Ltd, Mumbai vs. Addl CIT RG 2(1), Mumbai

In the result, appeal by the Revenue is dismissed

ITA 3638/MUM/2012[2006-07]Status: DisposedITAT Mumbai21 Nov 2022AY 2006-07

Bench: Shri Vikas Awasthy & Shri Gagan Goyalआअसं.3638/मुं/2012(िन.व. 2006-07) आअसं.1916/मुं/2014(िन.व. 2006-07) Dandvati Investments & Trading Company Pvt. Ltd. ‘The International’ 5Th Floor, 16, New Marine Lines Cross Road No.1, Churchgate, Mumbai – 400 020 Pan: Aaacd-3925-E ...... अपीलाथ"/Appellant बनाम Vs. Additional Commissioner Of Income Range 2(1) Mumbai. Aaykar Bhavan, M.K.Road, ..... "ितवाद"/Respondent Mumbai – 400 020 आअसं.3635/मुं/2012 (िन.व. 2006-07) आअसं.1915/मुं/2014 (िन.व. 2006-07) M/S. Firestorm Electronics Corporation Pvt. Ltd. ‘The International’ 5Th Floor, 16, New Marine Lines Cross Road No.1, Churchgate, Mumbai – 400 020 Pan: Aaacf-4730-D ...... अपीलाथ"/Appellant बनाम Vs. Assistant Commissioner Of Income Tax Circle -1(1), Mumbai.Room No.533, 5Th Floor,Aaykar Bhavan, M.K.Road, Mumbai – 400 020..... "ितवाद"/Respondent

For Appellant: Shri Yogesh Thar & Ms.Ikshu ShahFor Respondent: Shri Hoshang Boman Irani /
Section 143(3)Section 14A

…(A) and accordingly enhancement was made following the due process of law. The ld. Departmental Representative in support of his submissions placed reliance on the following decisions: (i) CIT vs. Nirbhayram Deluram, 224 ITR 610 (SC) (ii) Mega Trends vs. CIT, 388 ITR 16(Mad). (iii) Rallies IndiaLtd. Vs. CIT, 56 taxmann.com 282 (Bom) 7. We have heard the submissions made by rival sides and have examined the orders of authorities below. We have also considered the decisions on which the respective sides have placed reliance to buttress their arguments. The first issue in appeal by the assessee is with respect to d…

Firestorm Electronics Corporaiton P.Ltd, Mumbai vs. Addl CIT RG 2(1), Mumbai

In the result, appeal by the Revenue is dismissed

ITA 3635/MUM/2012[2006-07]Status: DisposedITAT Mumbai21 Nov 2022AY 2006-07

Bench: Shri Vikas Awasthy & Shri Gagan Goyalआअसं.3638/मुं/2012(िन.व. 2006-07) आअसं.1916/मुं/2014(िन.व. 2006-07) Dandvati Investments & Trading Company Pvt. Ltd. ‘The International’ 5Th Floor, 16, New Marine Lines Cross Road No.1, Churchgate, Mumbai – 400 020 Pan: Aaacd-3925-E ...... अपीलाथ"/Appellant बनाम Vs. Additional Commissioner Of Income Range 2(1) Mumbai. Aaykar Bhavan, M.K.Road, ..... "ितवाद"/Respondent Mumbai – 400 020 आअसं.3635/मुं/2012 (िन.व. 2006-07) आअसं.1915/मुं/2014 (िन.व. 2006-07) M/S. Firestorm Electronics Corporation Pvt. Ltd. ‘The International’ 5Th Floor, 16, New Marine Lines Cross Road No.1, Churchgate, Mumbai – 400 020 Pan: Aaacf-4730-D ...... अपीलाथ"/Appellant बनाम Vs. Assistant Commissioner Of Income Tax Circle -1(1), Mumbai.Room No.533, 5Th Floor,Aaykar Bhavan, M.K.Road, Mumbai – 400 020..... "ितवाद"/Respondent

For Appellant: Shri Yogesh Thar & Ms.Ikshu ShahFor Respondent: Shri Hoshang Boman Irani /
Section 143(3)Section 14A

…(A) and accordingly enhancement was made following the due process of law. The ld. Departmental Representative in support of his submissions placed reliance on the following decisions: (i) CIT vs. Nirbhayram Deluram, 224 ITR 610 (SC) (ii) Mega Trends vs. CIT, 388 ITR 16(Mad). (iii) Rallies IndiaLtd. Vs. CIT, 56 taxmann.com 282 (Bom) 7. We have heard the submissions made by rival sides and have examined the orders of authorities below. We have also considered the decisions on which the respective sides have placed reliance to buttress their arguments. The first issue in appeal by the assessee is with respect to d…

ACIT 2(1), Mumbai vs. Firestorm Electronics Corp Ltd, Mumbai

In the result, appeal by the Revenue is dismissed

ITA 3538/MUM/2012[2006-07]Status: DisposedITAT Mumbai21 Nov 2022AY 2006-07

Bench: Shri Vikas Awasthy & Shri Gagan Goyalआअसं.3638/मुं/2012(िन.व. 2006-07) आअसं.1916/मुं/2014(िन.व. 2006-07) Dandvati Investments & Trading Company Pvt. Ltd. ‘The International’ 5Th Floor, 16, New Marine Lines Cross Road No.1, Churchgate, Mumbai – 400 020 Pan: Aaacd-3925-E ...... अपीलाथ"/Appellant बनाम Vs. Additional Commissioner Of Income Range 2(1) Mumbai. Aaykar Bhavan, M.K.Road, ..... "ितवाद"/Respondent Mumbai – 400 020 आअसं.3635/मुं/2012 (िन.व. 2006-07) आअसं.1915/मुं/2014 (िन.व. 2006-07) M/S. Firestorm Electronics Corporation Pvt. Ltd. ‘The International’ 5Th Floor, 16, New Marine Lines Cross Road No.1, Churchgate, Mumbai – 400 020 Pan: Aaacf-4730-D ...... अपीलाथ"/Appellant बनाम Vs. Assistant Commissioner Of Income Tax Circle -1(1), Mumbai.Room No.533, 5Th Floor,Aaykar Bhavan, M.K.Road, Mumbai – 400 020..... "ितवाद"/Respondent

For Appellant: Shri Yogesh Thar & Ms.Ikshu ShahFor Respondent: Shri Hoshang Boman Irani /
Section 143(3)Section 14A

…(A) and accordingly enhancement was made following the due process of law. The ld. Departmental Representative in support of his submissions placed reliance on the following decisions: (i) CIT vs. Nirbhayram Deluram, 224 ITR 610 (SC) (ii) Mega Trends vs. CIT, 388 ITR 16(Mad). (iii) Rallies IndiaLtd. Vs. CIT, 56 taxmann.com 282 (Bom) 7. We have heard the submissions made by rival sides and have examined the orders of authorities below. We have also considered the decisions on which the respective sides have placed reliance to buttress their arguments. The first issue in appeal by the assessee is with respect to d…

(i) CIT v. Nirbhayram Deluram (388 ITR 16) — Cited in 6 Judgments | BharatTax