(i) M.J. Pharmaceuticals Ltd. v. CIT

297 ITR 119High Court2008#5339 most cited
22

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2024.

Issues it is cited on

section 2(7)section 4(2)section 32ainitial assessment yearfull and true disclosurematerial facts necessary for assessmentkelvinatormere change of opinionlive linksection 80ibeligible businessincome escaping assessment

Judgments citing (i) M.J. Pharmaceuticals Ltd. v. CIT

ASSISSTANT COMMISSIONER OF INCOME TAX - 4(1), INDORE, INDORE vs. PRATAAP SNACKS LIMITED, INDORE

In the result revenue’s appeal is dismissed and assessee’s cross-objection is allowed

ITA 374/IND/2023[2018-19]Status: DisposedITAT Indore17 Oct 2024AY 2018-19

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani

Section 143(3)Section 147Section 148Section 80I

…law. In support of his contention he has relied upon the decision of Hon'ble Supreme Court in the case of CIT vs. Kelvinator of India Ltd. reported in 320 ITR 561. He has also relied upon the following decisions:- (i) M.J. Pharmaceuticals Ltd vs. CIT (2008) 297 ITR 119 (Bom) (Assessment Year 2003- 2004) (ii) D. T. & T. D. C. Ltd. vs. CIT (2010) 324 ITR 234 (Del.) (iii) ICICI Prudential Life Insurance Co.Ltd. (2010) 325 ITR 471 (Bom) 8. The Ld. AR of the assessee on principle of consistency submitted that the assessee has admittedly claimed this Page 10 of 57 Prataap Snacks Limited ITA Nos.370 to 374 & C.O No.…

ASSISSTANT COMMISSIONER OF INCOME TAX - 4(1), INDORE, INDORE vs. PRATAAP SNACKS LIMITED, INDORE

In the result revenue’s appeal is dismissed and assessee’s cross-objection is allowed

ITA 373/IND/2023[2020-21]Status: DisposedITAT Indore17 Oct 2024AY 2020-21

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani

Section 143(3)Section 147Section 148Section 80I

…law. In support of his contention he has relied upon the decision of Hon'ble Supreme Court in the case of CIT vs. Kelvinator of India Ltd. reported in 320 ITR 561. He has also relied upon the following decisions:- (i) M.J. Pharmaceuticals Ltd vs. CIT (2008) 297 ITR 119 (Bom) (Assessment Year 2003- 2004) (ii) D. T. & T. D. C. Ltd. vs. CIT (2010) 324 ITR 234 (Del.) (iii) ICICI Prudential Life Insurance Co.Ltd. (2010) 325 ITR 471 (Bom) 8. The Ld. AR of the assessee on principle of consistency submitted that the assessee has admittedly claimed this Page 10 of 57 Prataap Snacks Limited ITA Nos.370 to 374 & C.O No.…

ASSISSTANT COMMISSIONER OF INCOME TAX - 4(1), INDORE, INDORE vs. PRATAAP SNACKS LIMITED, INDORE

In the result revenue’s appeal is dismissed and assessee’s cross-objection is allowed

ITA 372/IND/2023[2017-18]Status: DisposedITAT Indore17 Oct 2024AY 2017-18

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani

Section 143(3)Section 147Section 148Section 80I

…law. In support of his contention he has relied upon the decision of Hon'ble Supreme Court in the case of CIT vs. Kelvinator of India Ltd. reported in 320 ITR 561. He has also relied upon the following decisions:- (i) M.J. Pharmaceuticals Ltd vs. CIT (2008) 297 ITR 119 (Bom) (Assessment Year 2003- 2004) (ii) D. T. & T. D. C. Ltd. vs. CIT (2010) 324 ITR 234 (Del.) (iii) ICICI Prudential Life Insurance Co.Ltd. (2010) 325 ITR 471 (Bom) 8. The Ld. AR of the assessee on principle of consistency submitted that the assessee has admittedly claimed this Page 10 of 57 Prataap Snacks Limited ITA Nos.370 to 374 & C.O No.…

ASSISTANT COMMISSIONER OF INCOME TAX - 4(1), INDORE, INDORE vs. PRATAAP SNACKS LIMITED, INDORE

In the result revenue’s appeal is dismissed and assessee’s cross-objection is allowed

ITA 371/IND/2023[2013-14]Status: DisposedITAT Indore17 Oct 2024AY 2013-14

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani

Section 143(3)Section 147Section 148Section 80I

…law. In support of his contention he has relied upon the decision of Hon'ble Supreme Court in the case of CIT vs. Kelvinator of India Ltd. reported in 320 ITR 561. He has also relied upon the following decisions:- (i) M.J. Pharmaceuticals Ltd vs. CIT (2008) 297 ITR 119 (Bom) (Assessment Year 2003- 2004) (ii) D. T. & T. D. C. Ltd. vs. CIT (2010) 324 ITR 234 (Del.) (iii) ICICI Prudential Life Insurance Co.Ltd. (2010) 325 ITR 471 (Bom) 8. The Ld. AR of the assessee on principle of consistency submitted that the assessee has admittedly claimed this Page 10 of 57 Prataap Snacks Limited ITA Nos.370 to 374 & C.O No.…

ASSISTANT COMMISSIONER OF INCOME TAX - 4(1), INDORE, INDORE vs. PRATAAP SNACKS LIMITED, INDORE

In the result revenue’s appeal is dismissed and assessee’s cross-objection is allowed

ITA 370/IND/2023[2012-13]Status: DisposedITAT Indore17 Oct 2024AY 2012-13

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani

Section 143(3)Section 147Section 148Section 80I

…law. In support of his contention he has relied upon the decision of Hon'ble Supreme Court in the case of CIT vs. Kelvinator of India Ltd. reported in 320 ITR 561. He has also relied upon the following decisions:- (i) M.J. Pharmaceuticals Ltd vs. CIT (2008) 297 ITR 119 (Bom) (Assessment Year 2003- 2004) (ii) D. T. & T. D. C. Ltd. vs. CIT (2010) 324 ITR 234 (Del.) (iii) ICICI Prudential Life Insurance Co.Ltd. (2010) 325 ITR 471 (Bom) 8. The Ld. AR of the assessee on principle of consistency submitted that the assessee has admittedly claimed this Page 10 of 57 Prataap Snacks Limited ITA Nos.370 to 374 & C.O No.…

JOINT COMMOSSIONER OF INCOME-TAX(OSD),CORPORATE CIRCLE-1(1), CHENNAI vs. IDFC LIMITED, CHENNAI

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

ITA 19/CHNY/2024[2009-10]Status: DisposedITAT Chennai24 Jul 2024AY 2009-10

Bench: Shri Mahavir Singh & Shri Jagadishआयकर अपील सं./Ita No.19/Chny/2024 िनधा9रण वष9 /Assessment Year: 2009-10

For Appellant: Shri M. Murali, CITFor Respondent: Shri Niraj Sheth, Advocate
Section 143(3)Section 147Section 148Section 36Section 36(1)Section 36(1)(viia)Section 36(1)(viiia)

…inion on the part of the AO.” 4. The ld. CIT(A) relying on the decision of Hon’ble Supreme Court in the case of CIT vs. Kelvinator of India [2010] 320 ITR 561 (SC), ACIT vs. Rajesh Jhaveri [2006] 291 ITR 500 (SC) and J. Pharmaceuticals Ltd. vs. CIT [2008] 297 ITR 119 (Bom.) has quashed the assessment order holding the reopening as change of opinion. The Revenue is in appeal against the quashing of assessment on the ground that the issue considered as reopening were not scrutinized by the A.O and therefore, there was no change of opinion. :- 4 -: 5. The Ld. D.R relied on the assessment order and argued that…

JOINT COMMISSIONER OF INCOME-TAX(OSD),CORPORATE CIRCLE-1(1), CHENNAI vs. IDFC LIMITED, CHENNAI

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

ITA 18/CHNY/2024[2008-09]Status: DisposedITAT Chennai24 Jul 2024AY 2008-09

Bench: Shri Mahavir Singh & Shri Jagadishआयकर अपील सं./Ita No.18/Chny/2024 िनधा9रण वष9 /Assessment Year: 2008-09

For Appellant: Shri M. Murali, CITFor Respondent: Shri Niraj Sheth, Advocate
Section 143(3)Section 147Section 148Section 14ASection 36(1)(vii)Section 36(1)(viia)Section 36(1)(viii)Section 36(1)(viiia)

…inion on the part of the AO.” 4. The ld. CIT(A) relying on the decision of Hon’ble Supreme Court in the case of CIT vs. Kelvinator of India [2010] 320 ITR 561 (SC), ACIT vs. Rajesh Jhaveri [2006] 291 ITR 500 (SC) and J. Pharmaceuticals Ltd. vs. CIT [2008] 297 ITR 119 (Bom.) has quashed the assessment order holding the reopening as change of opinion. The Revenue is in appeal against the quashing of assessment on the ground that the issues considered as reopening were not scrutinized by the A.O and therefore, there was no change of opinion. :- 4 -: 5. The Ld. D.R relied on the assessment order and argued th…

ITO 8(1)(4), MUMBAI vs. SENTIA DEVELOPERS LTD, MUMBAI

In the result, appeal filed by the Revenue is dismissed

ITA 2661/MUM/2017[2010-11]Status: DisposedITAT Mumbai06 Jan 2023AY 2010-11

Bench: Shri Aby T Varkey () & Shri Om Prakash Kant () Assessment Year: 2009-10

For Appellant: Shri K. Gopal, Adv./Om KandalkarFor Respondent: Shri Byomakesh Pradipta Kumar
Section 143(3)Section 148Section 28

…R 561 (SC) 1998)Approved by Supreme Court in (2010) 320 ITR 561 (SC) • D. T. & T. D. C. Ltd. vs. CIT (2010) 324 ITR 234 (Del.). D. T. & T. D. C. Ltd. vs. CIT (2010) 324 ITR 234 (Del.). M.J. Pharmaceuticals Ltd vs. CIT • M.J. Pharmaceuticals Ltd vs. CIT (2008) 297 ITR 119 (Bom) (Assessment Year 2003-2004) • (2008) 297 ITR 119 (Bom) (Assessment Year 2003 • Raymond Woollen Mills Ltd. Vs. Income Tax Officer And Raymond Woollen Mills Ltd. Vs. Income Tax Officer And Others • (1999) 236 ITR 34 (S.C.) (1999) 236 ITR 34 (S.C.) 5.1.13 Some important jurisdictional case laws on this issue are: Some important jurisdictional…

ASSISTANT COMMISSIONER OF INCOME TAX -22(3), MUMBAI vs. M/S.SANJAY SUNIL BAJAJ, MUMBAI

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

ITA 2381/MUM/2018[2008-09]Status: DisposedITAT Mumbai09 Oct 2020AY 2008-09

Bench: Shri Saktijit Dey () & Shri N.K. Pradhan () Assessment Year: 2008-09

For Appellant: NoneFor Respondent: Mr. V. Vinod Kumar, DR
Section 143(3)Section 147Section 194CSection 40

…the AO, the assessee filed an appeal before the Ld. CIT(A). We find that the Ld. CIT(A) by following the decision in CIT v. Kelvinator of India Ltd. (2010) 320 ITR 561 (SC), CIT v. Foramer France (2003) 264 ITR 566 (SC), MJ Pharmaceuticals Ltd. v. DCIT (2008) 297 ITR 119 (Bom), Carlton Overseas P. Ltd. v. ITO (2009) 318 ITR 295 (Del) held that : “I have perused the details filed by the appellant. The AO during the original assessment proceedings had called for the details of the labour charges paid and the reasons for the non-deduction of TDS on the same. The appellant vide letter dated 11.08.2010 had submitted…

ASST. COMM. OF INCOME TAX - 11(3)(1), MUMBAI vs. TPL PLASTECH LTD., MUMBAI

The appeal stands dismissed

ITA 6206/MUM/2017[2011-12]Status: DisposedITAT Mumbai07 Jan 2020AY 2011-12

Bench: Hon’Ble Shri C.N. Prasad, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ I.T.A. No.6206/Mum/2017 (िनधा"रण वष" / Assessment Year: 2011-12) Acit-11-(3)(1) M/S. Tpl Plastech Ltd. बनाम/ Room No.204, 2Nd Floor 10-11, Shivali Indl. Estate Aaykar Bhavan Andheri(E) Vs. M.K. Marg, Mumbai-400 020. Mumbai -400 072. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaact-1968-P (अपीलाथ"/Appellant) (""थ" / Respondent) : Assessee By : Shri Rakesh Joshi – Ld. Ar Revenue By : Shri Mayura Pratap-Ld.Dr सुनवाई की तारीख/ : 02/12/2019 Date Of Hearing घोषणा की तारीख / : 07/01/2020 Date Of Pronouncement आदेश / O R D E R

For Appellant: Shri Rakesh Joshi – Ld. ARFor Respondent: Shri Mayura Pratap-Ld.DR
Section 143(2)Section 143(3)Section 148

…ppellant: a) Hon'ble Supreme Court in the case of CIT vs. Kelvinator India Ltd. 320 ITR 561 (SC): b) Hon'ble Bombay High Court in the case of Rallis India Ltd. c) CIT vs Amitabh Bachchan (ITA No. 4646 of 2010 Bom HC) d) M.J. Pharmaceutical Ltd. vs. CIT (2008) 297 ITR 119 (Bom) e) D. T. & T. D. C. Ltd. vs. CIT (2010) 324 ITR 234 (Del.). f) Godrej Agrovat Ltd. Vs DCIT 323 ITR 97 (Bombay HC) 7. In a nutshell, the reopening of the assessment in the case of appellant was bad in law on the following grounds: a) Absence of fresh tangible material in order to form a reasonable belief that income of the appellant had esca…

BELL GRANITO CERAMICS LTD.,,BARODA vs. THE DY.CIT.,CIRCLE-1(1),, BARODA

In the result, appeal of the assessee is allowed

ITA 2203/AHD/2014[2008-09]Status: DisposedITAT Ahmedabad30 May 2019AY 2008-09

Bench: Shri Mahavir Prasad & Shri Waseem Ahmed)

For Appellant: Smt. Urvashi Shodhan, A.RFor Respondent: Shri O.P. Meena, CIT/DR
Section 142(1)Section 143(2)Section 143(3)Section 147Section 148

…the formation of the belief" 9. Further, reliance is also placed on the following judgments wherein it is repeatedly held that re-opening of assessment on mere change of opinion is not sustainable: 7 . A.Y. 2008-09 (1) M.J. Pharmaceuticals Ltd vs. CIT (2008) 297 ITR 119 (Bom) (the Assessment Year 2003- 2004), in this case, the Hon'ble High Court observed as under: "Issue regarding addition of amount of deferred taxation for computing book profits u/s. 115JB having been raised by the AO at the time of original assessment u/s. 143(3) and no addition having been made by AO on the account on being satisfied with the…

ANANDA PAUL,KOLKATA vs. ACIT, CIRCLE-50, KOLKATA, KOLKATA

In the result, assessee’s appeal stands are allowed

ITA 165/KOL/2015[2007-2008]Status: DisposedITAT Kolkata20 Apr 2018AY 2007-2008

Bench: Shri N.V.Vasudevan & Shri Waseem Ahmedassessment Year :2007-08 Ananda Paul V/S. Acit, Circle-50, Cf-125, Salt Lake City, Manicktala Civic Centre, Kolkata-64 Uttarpan Complex, Ds- [Pan No.Afkpp 2201 D] 2&3, Kolkata-54 .. अपीलाथ" /Appellant ""यथ"/Respondent Shri S.K. Tulsiyan, Advocate अपीलाथ" क" ओर से/By Appellant Shri S. Dasagupta, Addl. Cit-Dr ""यथ" क" ओर से/By Respondent 12-02-2018 सुनवाई क" तार"ख/Date Of Hearing 20-04-2018 घोषणा क" तार"ख/Date Of Pronouncement आदेश /O R D E R Per Waseem Ahmed:- This Appeal By The Assessee Is Directed Against The Order Of Commissioner Of Income Tax (Appeals)-Xxxii, Kolkata Dated 05.11.2014. Assessment Was Framed By Acit, Circle-50 Kolkata U/S 147/143(3) Of The Income Tax Act, 1961 (Hereinafter Referred To As ‘The Act’) Vide His Order Dated 30.12.2011 For Assessment Year 2007-08. Shri, S.K. Tulsiyan, Ld. Advocate Appeared On Behalf Of Assessee & Shri S. Dasgupta, Ld. Departmental Representative Appeared On Behalf Of Revenue. 2. The Assessee Has Raised The Following Grounds Of Appeal:- “1) That On The Fats & In The Circumstances Of The Case, The Ld. Cit(A) Erred In Not Treating The Re-Assessment Proceeding U/S 143(3)/147 Of The It Act, 1961 As Invalid, Bad In Law, Unjust & Contrary To The Facts & Law. 2) That On The Facts & In Respect To The Circumstances Of Thee Case, The Ld. Cit(A) Erred In Confirming The Assessment Order Passed U/S. 143(3)/147 Of The It Act, 1961 By The Ld. Ao As Proper & Valid Without Considering The

Section 10(38)Section 143(3)Section 147Section 19(38)

…link with the formation of the belief" 9.2 Further, reliance is also placed on the following judgments wherein it has been repeatedly held that re-opening of assessment on mere change of opinion is not sustainable: (1) M.J. Pharmaceuticals Ltd vs. CIT (2008) 297 ITR 119 (Bom) (Assessment Year 2003- 2004), in this case, the Hon'ble High Court observed as under: "Issue regarding addition of amount of deferred taxation for computing book profits u/s. 115JB having been raised by the AO at the time of original assessment u/s. 143(3) and no addition having been made by AO on the account on being satisfied with the exp…

ACIT 2(2)(2), MUMBAI vs. MONARCH INNOVATIVE TECHNOLOGIES P.LTD, MUMBAI

In the result appeal of the revenue is dismissed

ITA 4815/MUM/2016[2008-09]Status: DisposedITAT Mumbai12 Feb 2018AY 2008-09

Bench: Shri C.N Prasad & Shri Ramit Kocharआयकर अपीऱ सं./I.T.A. No.4815/Mum/2016 (नििाारण वर्ा / Assessment Year: 2008-09) बिाम/ Acit,Circle 2(2)(2) M/S. Monarch Innovative R.No. 545, 5 T H Floor, Technologies Pvt. Ltd., Aayakar Bhavan, Monarch House, Master V. M.K. Road Mind-Ii, Aarey Colony, Churchgate, Mayur Nagar, Mumbai 400020 Goregoan(E), Mumbai 400063 स्थायी ऱेखा सं./ Pan : Aaccm6709P (अपीऱाथी /Appellant) .. (प्रत्यथी / Respondent)

For Appellant: Surji ChhedaFor Respondent: Shri. Ram Tiwari
Section 115Section 139(1)Section 139(5)Section 143(2)Section 143(3)Section 147Section 80I

…ed upon the decision of the Hon’ble Gujarat High Court in the case of Gujarat Paguthan Energy Corporation Private Ltd. v. DCIT reported in (2014) 45 Taxman.com 564(Guj) and decision of Hon’ble Bombay High court in the case of M.J. Pharmaceuticals Limited(2008)297 ITR 119(Bom.) and it was submitted that reopening of concluded assessment cannot be made based on change of opinion as in the instant case it was merely change of opinion by the I.T.A. No.4815/Mum/2016 Revenue as no new incriminating material has come into possession of the AO . The assessee relied on the decision of Hon’ble Bombay High Court in the cas…

G. S. ATWAL & CO. (ENGG.) PVT. LTD.,KOLKATA vs. DCIT, CEN. CIR-XX, KOLKATA, KOLKATA

The appeal of the assessee is allowed

ITA 1421/KOL/2014[2007-2008]Status: DisposedITAT Kolkata31 Oct 2017AY 2007-2008

Bench: Shri N.V.Vasudevan & Shri Waseem Ahmed

Section 14Section 143(1)Section 143(3)Section 147Section 148Section 234DSection 36(1)(vii)Section 36(2)

…have a link with the formation of the belief" 10. Further, reliance is also placed on the following judgments wherein it is repeatedly held that re-opening of assessment on mere change of opinion is not sustainable: (1) M.J. Pharmaceuticals Ltd vs. CIT (2008) 297 ITR 119 (Bom) (Assessment Year 2003- 2004), in this case, the Hon'ble High Court observed as under: "Issue regarding addition of amount of deferred taxation for computing book profits u/s. 115JB having been raised by the AO at the time of original assessment u/s. 143(3) and no addition having been made by AO on the account on being satisfied with the exp…

RAMESH NAGARAJAN,CHENNAI vs. ACIT, CHENNAI

In the result, the assessee’s appeals for the ays 2012-13 & 2014-15 are

ITA 1416/CHNY/2017[2014-15]Status: DisposedITAT Chennai31 Oct 2017AY 2014-15

Bench: Shri N.R.S. Ganesan & Shri S. Jayaraman

For Respondent: Shri. N. Madhavan, JCIT
Section 143(2)Section 143(3)Section 147Section 148Section 154Section 234BSection 90

…ch was not available with the AO earlier. It is well settled law that invoking the provisions of sec 147 should be based on tangible material and not exercised mechanically or arbitrarily based on a mere change of opinion. [MJ. Pharmaceuticals Ltd. vs. DCIT (297 ITR 119 (Bom.)); Asteroids Trading and Investments P. Ltd. vs. DCIT (308 ITR 190 (Bom.)); Purity Techtextile (P) Ltd. vs. ACIT (230 CTR 157 (Bom.))] Under such circumstances, the notice u/s 148 and the consequential order u/s 143(3) r.w.s 147 are bad in law, and the non-consideration of this issue by :-11-: I.T.A. Nos. 1415 & 1416/Mds/2017 the learned…

RAMESH NAGARAJAN,CHENNAI vs. ACIT, CHENNAI

In the result, the assessee’s appeals for the ays 2012-13 & 2014-15 are

ITA 1415/CHNY/2017[2012-13]Status: DisposedITAT Chennai31 Oct 2017AY 2012-13

Bench: Shri N.R.S. Ganesan & Shri S. Jayaraman

For Respondent: Shri. N. Madhavan, JCIT
Section 143(2)Section 143(3)Section 147Section 148Section 154Section 234BSection 90

…ch was not available with the AO earlier. It is well settled law that invoking the provisions of sec 147 should be based on tangible material and not exercised mechanically or arbitrarily based on a mere change of opinion. [MJ. Pharmaceuticals Ltd. vs. DCIT (297 ITR 119 (Bom.)); Asteroids Trading and Investments P. Ltd. vs. DCIT (308 ITR 190 (Bom.)); Purity Techtextile (P) Ltd. vs. ACIT (230 CTR 157 (Bom.))] Under such circumstances, the notice u/s 148 and the consequential order u/s 143(3) r.w.s 147 are bad in law, and the non-consideration of this issue by :-11-: I.T.A. Nos. 1415 & 1416/Mds/2017 the learned…

ACIT, BHUBANESWAR vs. M/S. NEELACHAL GRAMYA BANK, BHUBANESWAR

In the result, appeal filed by the revenue and cross objection

ITA 58/CTK/2015[2008-09]Status: DisposedITAT Cuttack12 Jul 2017AY 2008-09

Bench: S/Shri N.S Saini & Pavan Kumar Gadale

For Appellant: Shri B.K.Mohapatra, ARFor Respondent: Shri Kunal Singh, DR
Section 143(3)Section 144Section 147Section 148Section 2Section 22Section 36Section 44ASection 80PSection 80P(4)

…nt facts and therefore the reassessment proceedings cannot be sustained:. • Praful Chunilal Patel vs. M.J. Makwana, ACIT (1999) 236 ITR 832 (Guj) • JCIT & Ors vs. George Williamson (Assam) Ltd. (2002) 258 ITR 126 (Guj) MJ. Pharmaceuticals Ltd. vs. CIT (2008) 297 ITR 119 (Bom) • CIT vs. Former Finance (2003) 264 ITR 566 (SC) Further, it is also well settled audit objection cannot be the basis of issue of notice u/sl48 for reassessment proceedings: Indian & Eastern Newspaper Society vs. CIT (1979) 119 ITR 996 (SC). Exchange Ahmedabad vs. ACIT (1997) 227 ITR 906 (Guj) CIT vs. Lucuns TVS Ltd. (2001) 249 ITR 306 (S…

M/S. EASTERN SUGAR & INDUSTRIES LTD.,KOLKATA vs. ACIT, CENTRAL CIRCLE - XI, KOLKATA, KOLKATA

In the result, appeals filed by the assessee on grounds No

ITA 1951/KOL/2010[2006-07]Status: DisposedITAT Kolkata15 Feb 2017AY 2006-07

Bench: Shri N.V.Vasudevan & Dr. A.L.Saini, Am आयकर अपील सं./Ita No.1950/Kol/2010 ("नधा"रण वष" / Assessment Year :2004-2005) M/S Eastern Sugar & Vs. Acit, Cc-Xi, Kolkata, Industries Ltd., C/O M/S Poddar Court Building, Salarpuria Jajodia & Co., 7, 18, Rabindra Sarani, C.R.Avenue, Kolkata- Kolkata-700001 700072 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aabce 2944 F .. (अपीलाथ" /Appellant) (""यथ" / Respondent) & आयकर अपील सं./Ita No.1951/Kol/2010 ("नधा"रण वष" / Assessment Year :2006-2007) M/S Eastern Sugar & Vs. Acit, Cc-Xi, Kolkata, Industries Ltd., C/O M/S Poddar Court Building, Salarpuria Jajodia & Co., 7, 18, Rabindra Sarani, C.R.Avenue, Kolkata- Kolkata-700001 700072 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aabce 2944 F .. (अपीलाथ" /Appellant) (""यथ" / Respondent) "नधा"रती क" ओर से /Assessee By : Shri S.K.Tulsiyan, Advocate राज"व क" ओर से /Revenue By : Shri Pinaki Mukherji, Jcit, Sr.Dr सुनवाई क" तार"ख / Date Of Hearing : 02/02/2017 घोषणा क" तार"ख/Date Of Pronouncement 15/02/2017 आदेश / O R D E R Per Dr. Arjun Lal Saini, Am: The Captioned Two Appeals Filed By The Assessee, Pertaining To The Assessment Years 2004-2005 & 2006-07, Are Directed Against The Order Passed By Ld. Commissioner Of Income Tax (Appeals), Central-I, Kolkata, In Appeal No.434/Cc-Iv/Cit(A),C-I/08-09, Dated 05.08.2010 & Appeal No.433/Cc-Xi/Cit(A),C-I/08-09, Dated 11.08.2010, Respectively Which In Turn Arises Out Of An Assessment Order Passed By The Assessing Officer M/S. Eastern Sugar & Industries Ltd. (Ao) Under Section 143 (3) Of The Income Tax Act 1961, (Hereinafter

For Appellant: Shri S.K.Tulsiyan, AdvocateFor Respondent: Shri Pinaki Mukherji, JCIT, Sr.DR
Section 143Section 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL “C”, BENCH KOLKATA BEFORE SHRI N.V.VASUDEVAN & DR. A.L.SAINI, AM आयकर अपील सं./ITA No.1950/Kol/2010 ("नधा"रण वष" / Assessment Year :2004-2005) M/s Eastern Sugar & Vs. ACIT, CC-XI, Kolkata, Industries Ltd., C/o M/s Poddar Court Building, Salarpuria Jajodia & Co., 7, 18, Rabindra Sarani, C.R.Avenue, Kolkata- Kolkata-700001 700072 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AABCE 2944 F .. (अपीलाथ" /Appellant) (""यथ" / Respondent) AND आयकर अपील सं./ITA No.1951/Kol/2010 ("नधा"रण वष" / Assessment Year :2006-2007) M/s Eastern Sugar & Vs. ACIT, CC-XI, Kolkata, Industries Ltd., C/o M/s…

M/S. EASTERN SUGAR & INDUSTRIES LTD.,KOLKATA vs. ACIT, CENTRAL CIRCLE - XI, KOLKATA, KOLKATA

In the result, appeals filed by the assessee on grounds No

ITA 1950/KOL/2010[2004-05]Status: DisposedITAT Kolkata15 Feb 2017AY 2004-05

Bench: Shri N.V.Vasudevan & Dr. A.L.Saini, Am आयकर अपील सं./Ita No.1950/Kol/2010 ("नधा"रण वष" / Assessment Year :2004-2005) M/S Eastern Sugar & Vs. Acit, Cc-Xi, Kolkata, Industries Ltd., C/O M/S Poddar Court Building, Salarpuria Jajodia & Co., 7, 18, Rabindra Sarani, C.R.Avenue, Kolkata- Kolkata-700001 700072 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aabce 2944 F .. (अपीलाथ" /Appellant) (""यथ" / Respondent) & आयकर अपील सं./Ita No.1951/Kol/2010 ("नधा"रण वष" / Assessment Year :2006-2007) M/S Eastern Sugar & Vs. Acit, Cc-Xi, Kolkata, Industries Ltd., C/O M/S Poddar Court Building, Salarpuria Jajodia & Co., 7, 18, Rabindra Sarani, C.R.Avenue, Kolkata- Kolkata-700001 700072 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aabce 2944 F .. (अपीलाथ" /Appellant) (""यथ" / Respondent) "नधा"रती क" ओर से /Assessee By : Shri S.K.Tulsiyan, Advocate राज"व क" ओर से /Revenue By : Shri Pinaki Mukherji, Jcit, Sr.Dr सुनवाई क" तार"ख / Date Of Hearing : 02/02/2017 घोषणा क" तार"ख/Date Of Pronouncement 15/02/2017 आदेश / O R D E R Per Dr. Arjun Lal Saini, Am: The Captioned Two Appeals Filed By The Assessee, Pertaining To The Assessment Years 2004-2005 & 2006-07, Are Directed Against The Order Passed By Ld. Commissioner Of Income Tax (Appeals), Central-I, Kolkata, In Appeal No.434/Cc-Iv/Cit(A),C-I/08-09, Dated 05.08.2010 & Appeal No.433/Cc-Xi/Cit(A),C-I/08-09, Dated 11.08.2010, Respectively Which In Turn Arises Out Of An Assessment Order Passed By The Assessing Officer M/S. Eastern Sugar & Industries Ltd. (Ao) Under Section 143 (3) Of The Income Tax Act 1961, (Hereinafter

For Appellant: Shri S.K.Tulsiyan, AdvocateFor Respondent: Shri Pinaki Mukherji, JCIT, Sr.DR
Section 143Section 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL “C”, BENCH KOLKATA BEFORE SHRI N.V.VASUDEVAN & DR. A.L.SAINI, AM आयकर अपील सं./ITA No.1950/Kol/2010 ("नधा"रण वष" / Assessment Year :2004-2005) M/s Eastern Sugar & Vs. ACIT, CC-XI, Kolkata, Industries Ltd., C/o M/s Poddar Court Building, Salarpuria Jajodia & Co., 7, 18, Rabindra Sarani, C.R.Avenue, Kolkata- Kolkata-700001 700072 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AABCE 2944 F .. (अपीलाथ" /Appellant) (""यथ" / Respondent) AND आयकर अपील सं./ITA No.1951/Kol/2010 ("नधा"रण वष" / Assessment Year :2006-2007) M/s Eastern Sugar & Vs. ACIT, CC-XI, Kolkata, Industries Ltd., C/o M/s…

WATSON WYATT INDIA P.LTD,MUMBAI vs. ACIT RG 8(3), MUMBAI

In the result, the assessee’s appeal for the assessment year 2004-05 and 2007-08 are allowed

ITA 4523/MUM/2013[2007-08]Status: DisposedITAT Mumbai16 Nov 2016AY 2007-08

Bench: Shri Rajendra, Am & Shri Ram Lal Negi, Jm आयकर अपील सं./Ita No.26/Mum/2012 ("नधा"रण वष" / Assessment Year: 2004-05) Tower Watson India Pvt. Ltd. Vs. The Dy. Cit Range 8(3), (Formerly Watson Wyatt India Aayakar Bhavan, Pvt. Ltd.) M.K.Road, Solitaire Corporate Park, Mumbai- 400020. Bldg. No. 5, 1St Floor, Andheri Kurla Road, Andheri (E), Mumbai- 400 093. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaacg2955K (अपीलाथ" /Appellant) .. (""यथ" / Respondent)

For Appellant: Shri. M.SubramanianFor Respondent: Shri. O.P.Meena
Section 143(3)Section 147Section 148Section 36(1)(vii)Section 43A

…Act. Therefore, it amounts to mere fresh application of mind to the same set of facts or mere change of opinion which does not provide jurisdiction to the AO to initiate proceedings under section 147 of the Act. 9. In M.J. Pharmaceuticals Ltd. Vs DCIT (2008) 297 ITR 119 the Hon’ble jurisdictional High Court has held that when the question as to whether for determining total income under section 115JB of the Act, the book profit has to be increased by the amount of provision for deferred taxation made by the assessee in P&L account, was specifically raised by the AO at the time of assessment proceedings and the A…

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