India Ltd. (2010) 320 ITR 561(SC); (ii)IOT Infrastructure & Energy Services Ltd. v. ACIT

332 ITR 587High Court2011#8029 most cited
14

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2018.

Judgments citing India Ltd. (2010) 320 ITR 561(SC); (ii)IOT Infrastructure & Energy Services Ltd. v. ACIT

DCIT CEN CIR 4(3) CR 4, MUMBAI vs. KARGWAL PRODUCTS P. LTD, MUMBAI

In the result, appeal of the Revenue is dismissed

ITA 1462/MUM/2017[2009-10]Status: DisposedITAT Mumbai26 Sept 2018AY 2009-10

Bench: Shri G.S. Pannu & Shri Pawan Singhdcit, Cc- 4(3) Central M/S Kargwal Products P. Ltd. Range-4, Room No. 1921, Om Shiv Sai Chs, Off Eastern C-11, 19Th Floor, Air India Vs. Express Highway, Opp Sion Building, Nariman Point, Chunabhati Signal, Sion, Mumbai-400021. Mumbai-400022. Pan: Aadck3047P Appellant Respondent Cross Objection No.132/Mum/2018 (Assessment Year 2009-10) M/S Kargwal Products P. Ltd. Dcit, Cc- 4(3) Central Om Shiv Sai Chs, Off Eastern Range-4, Room No. 1921, C-11, 19Th Floor, Air India Express Highway, Opp Sion Vs. Chunabhati Signal, Sion, Building, Nariman Point, Mumbai-400022. Mumbai-400021. Pan: Aadck3047P Appellant Respondent Appellant By : Shri Dharmesh Shah (Dr) Respondent By : Ms. Pooja Swaroop (Sr. Ar) Date Of Hearing : 11.07.2018 Date Of Pronouncement : 26.09.2018 Order Under Section 254(1)Of Income Tax Act

For Appellant: Shri Dharmesh Shah (DR)For Respondent: Ms. Pooja Swaroop (Sr. AR)
Section 143(1)Section 143(3)Section 147Section 148Section 254(1)

…submission, the ld. AR of the assessee relied upon the decisions of Hon’ble Bombay High Court in case of NIVI Trading Ltd. vs. Union of India (278 CTR 219), CIT vs. Smt. Maniben Valji Shah [283 ITR 453 (Bom)], Infrastructure and Energy Services Ltd. Vs. ACIT [332 ITR 587(Bom)], Khubchandani Health parks Pvt. Ltd. vs. ITO & Ors [384 ITR 322], Hon’ble Gujarat High Court in case of Krupesh Ghanshyambhai Thakkar vs. DCIT [77 taxmann.com 293], Hon’ble Delhi High Court in CIT vs. Batra Bhatia Company [321 ITR 526], CIT vs. Orient Craft Ltd. [354 ITR 536], Decision of Hon’ble Supreme Court in case of CIT vs. Kelvinator…

ADIT, NEW DELHI vs. SH. SANJIV GHAI, NEW DELHI

In the result, I.T.A. Nos

ITA 5868/DEL/2014[2010-11]Status: DisposedITAT Delhi27 Jun 2018AY 2010-11

Bench: Shri N.K. Saini & Shri K. Narasimha Charyi.T.A. Nos.5681 To 5686/Del/2014 Assessment Years: 2005-06 To 2010-11

For Appellant: Shri S. R. Wadhwa, AdvocateFor Respondent: Shri Surinder Pal, Sr. DR
Section 143(2)Section 194J

…ceipts and net receipts, is not a ground to seek reopening of the proceedings. 15. Further, basing on the decisions reported in the case of (i)CIT Vs Kelvinator of India Ltd. (2010) 320 ITR 561(SC); (ii)IOT Infrastructure & Energy Services Ltd Vs ACIT (2011) 332 ITR 587 (BOM.); (iii) CIT Vs Orient Craft Ltd. ITA No. 555 / 2012 dated 12.12.2012; (iv) CIT Vs SFIL Stock Broking Ltd. (2010) 233 ITR (Del.) 69 - Delhi High Court; (v) CIT Vs Smt. Paramjit Kaur (2009) 311 ITR 38 (P&H); (vi) GKN Driveshafts (India) Pvt. Ltd Vs ITO (2003) 259 ITR 19 (SC), the assessee objected the reopening of proceedings but without acce…

ADIT, NEW DELHI vs. SH. SANJIV GHAI, NEW DELHI

In the result, I.T.A. Nos

ITA 5867/DEL/2014[2009-10]Status: DisposedITAT Delhi27 Jun 2018AY 2009-10

Bench: Shri N.K. Saini & Shri K. Narasimha Charyi.T.A. Nos.5681 To 5686/Del/2014 Assessment Years: 2005-06 To 2010-11

For Appellant: Shri S. R. Wadhwa, AdvocateFor Respondent: Shri Surinder Pal, Sr. DR
Section 143(2)Section 194J

…ceipts and net receipts, is not a ground to seek reopening of the proceedings. 15. Further, basing on the decisions reported in the case of (i)CIT Vs Kelvinator of India Ltd. (2010) 320 ITR 561(SC); (ii)IOT Infrastructure & Energy Services Ltd Vs ACIT (2011) 332 ITR 587 (BOM.); (iii) CIT Vs Orient Craft Ltd. ITA No. 555 / 2012 dated 12.12.2012; (iv) CIT Vs SFIL Stock Broking Ltd. (2010) 233 ITR (Del.) 69 - Delhi High Court; (v) CIT Vs Smt. Paramjit Kaur (2009) 311 ITR 38 (P&H); (vi) GKN Driveshafts (India) Pvt. Ltd Vs ITO (2003) 259 ITR 19 (SC), the assessee objected the reopening of proceedings but without acce…

ADIT, NEW DELHI vs. SH. SANJIV GHAI, NEW DELHI

In the result, I.T.A. Nos

ITA 5866/DEL/2014[2008-09]Status: DisposedITAT Delhi27 Jun 2018AY 2008-09

Bench: Shri N.K. Saini & Shri K. Narasimha Charyi.T.A. Nos.5681 To 5686/Del/2014 Assessment Years: 2005-06 To 2010-11

For Appellant: Shri S. R. Wadhwa, AdvocateFor Respondent: Shri Surinder Pal, Sr. DR
Section 143(2)Section 194J

…ceipts and net receipts, is not a ground to seek reopening of the proceedings. 15. Further, basing on the decisions reported in the case of (i)CIT Vs Kelvinator of India Ltd. (2010) 320 ITR 561(SC); (ii)IOT Infrastructure & Energy Services Ltd Vs ACIT (2011) 332 ITR 587 (BOM.); (iii) CIT Vs Orient Craft Ltd. ITA No. 555 / 2012 dated 12.12.2012; (iv) CIT Vs SFIL Stock Broking Ltd. (2010) 233 ITR (Del.) 69 - Delhi High Court; (v) CIT Vs Smt. Paramjit Kaur (2009) 311 ITR 38 (P&H); (vi) GKN Driveshafts (India) Pvt. Ltd Vs ITO (2003) 259 ITR 19 (SC), the assessee objected the reopening of proceedings but without acce…

ADIT, NEW DELHI vs. SH. SANJIV GHAI, NEW DELHI

In the result, I.T.A. Nos

ITA 5865/DEL/2014[2007-08]Status: DisposedITAT Delhi27 Jun 2018AY 2007-08

Bench: Shri N.K. Saini & Shri K. Narasimha Charyi.T.A. Nos.5681 To 5686/Del/2014 Assessment Years: 2005-06 To 2010-11

For Appellant: Shri S. R. Wadhwa, AdvocateFor Respondent: Shri Surinder Pal, Sr. DR
Section 143(2)Section 194J

…ceipts and net receipts, is not a ground to seek reopening of the proceedings. 15. Further, basing on the decisions reported in the case of (i)CIT Vs Kelvinator of India Ltd. (2010) 320 ITR 561(SC); (ii)IOT Infrastructure & Energy Services Ltd Vs ACIT (2011) 332 ITR 587 (BOM.); (iii) CIT Vs Orient Craft Ltd. ITA No. 555 / 2012 dated 12.12.2012; (iv) CIT Vs SFIL Stock Broking Ltd. (2010) 233 ITR (Del.) 69 - Delhi High Court; (v) CIT Vs Smt. Paramjit Kaur (2009) 311 ITR 38 (P&H); (vi) GKN Driveshafts (India) Pvt. Ltd Vs ITO (2003) 259 ITR 19 (SC), the assessee objected the reopening of proceedings but without acce…

ADIT, NEW DELHI vs. SH. SANJIV GHAI, NEW DELHI

In the result, I.T.A. Nos

ITA 5864/DEL/2014[2006-07]Status: DisposedITAT Delhi27 Jun 2018AY 2006-07

Bench: Shri N.K. Saini & Shri K. Narasimha Charyi.T.A. Nos.5681 To 5686/Del/2014 Assessment Years: 2005-06 To 2010-11

For Appellant: Shri S. R. Wadhwa, AdvocateFor Respondent: Shri Surinder Pal, Sr. DR
Section 143(2)Section 194J

…ceipts and net receipts, is not a ground to seek reopening of the proceedings. 15. Further, basing on the decisions reported in the case of (i)CIT Vs Kelvinator of India Ltd. (2010) 320 ITR 561(SC); (ii)IOT Infrastructure & Energy Services Ltd Vs ACIT (2011) 332 ITR 587 (BOM.); (iii) CIT Vs Orient Craft Ltd. ITA No. 555 / 2012 dated 12.12.2012; (iv) CIT Vs SFIL Stock Broking Ltd. (2010) 233 ITR (Del.) 69 - Delhi High Court; (v) CIT Vs Smt. Paramjit Kaur (2009) 311 ITR 38 (P&H); (vi) GKN Driveshafts (India) Pvt. Ltd Vs ITO (2003) 259 ITR 19 (SC), the assessee objected the reopening of proceedings but without acce…

SHRI SANJIV GHAI,NEW DELHI vs. DDIT, NEW DELHI

In the result, I.T.A. Nos

ITA 5686/DEL/2014[2010-11]Status: DisposedITAT Delhi27 Jun 2018AY 2010-11

Bench: Shri N.K. Saini & Shri K. Narasimha Charyi.T.A. Nos.5681 To 5686/Del/2014 Assessment Years: 2005-06 To 2010-11

For Appellant: Shri S. R. Wadhwa, AdvocateFor Respondent: Shri Surinder Pal, Sr. DR
Section 143(2)Section 194J

…ceipts and net receipts, is not a ground to seek reopening of the proceedings. 15. Further, basing on the decisions reported in the case of (i)CIT Vs Kelvinator of India Ltd. (2010) 320 ITR 561(SC); (ii)IOT Infrastructure & Energy Services Ltd Vs ACIT (2011) 332 ITR 587 (BOM.); (iii) CIT Vs Orient Craft Ltd. ITA No. 555 / 2012 dated 12.12.2012; (iv) CIT Vs SFIL Stock Broking Ltd. (2010) 233 ITR (Del.) 69 - Delhi High Court; (v) CIT Vs Smt. Paramjit Kaur (2009) 311 ITR 38 (P&H); (vi) GKN Driveshafts (India) Pvt. Ltd Vs ITO (2003) 259 ITR 19 (SC), the assessee objected the reopening of proceedings but without acce…

SHRI SANJIV GHAI,NEW DELHI vs. DDIT, NEW DELHI

In the result, I.T.A. Nos

ITA 5685/DEL/2014[2009-10]Status: DisposedITAT Delhi27 Jun 2018AY 2009-10

Bench: Shri N.K. Saini & Shri K. Narasimha Charyi.T.A. Nos.5681 To 5686/Del/2014 Assessment Years: 2005-06 To 2010-11

For Appellant: Shri S. R. Wadhwa, AdvocateFor Respondent: Shri Surinder Pal, Sr. DR
Section 143(2)Section 194J

…ceipts and net receipts, is not a ground to seek reopening of the proceedings. 15. Further, basing on the decisions reported in the case of (i)CIT Vs Kelvinator of India Ltd. (2010) 320 ITR 561(SC); (ii)IOT Infrastructure & Energy Services Ltd Vs ACIT (2011) 332 ITR 587 (BOM.); (iii) CIT Vs Orient Craft Ltd. ITA No. 555 / 2012 dated 12.12.2012; (iv) CIT Vs SFIL Stock Broking Ltd. (2010) 233 ITR (Del.) 69 - Delhi High Court; (v) CIT Vs Smt. Paramjit Kaur (2009) 311 ITR 38 (P&H); (vi) GKN Driveshafts (India) Pvt. Ltd Vs ITO (2003) 259 ITR 19 (SC), the assessee objected the reopening of proceedings but without acce…

SHRI SANJIV GHAI,NEW DELHI vs. DDIT, NEW DELHI

In the result, I.T.A. Nos

ITA 5684/DEL/2014[2008-09]Status: DisposedITAT Delhi27 Jun 2018AY 2008-09

Bench: Shri N.K. Saini & Shri K. Narasimha Charyi.T.A. Nos.5681 To 5686/Del/2014 Assessment Years: 2005-06 To 2010-11

For Appellant: Shri S. R. Wadhwa, AdvocateFor Respondent: Shri Surinder Pal, Sr. DR
Section 143(2)Section 194J

…ceipts and net receipts, is not a ground to seek reopening of the proceedings. 15. Further, basing on the decisions reported in the case of (i)CIT Vs Kelvinator of India Ltd. (2010) 320 ITR 561(SC); (ii)IOT Infrastructure & Energy Services Ltd Vs ACIT (2011) 332 ITR 587 (BOM.); (iii) CIT Vs Orient Craft Ltd. ITA No. 555 / 2012 dated 12.12.2012; (iv) CIT Vs SFIL Stock Broking Ltd. (2010) 233 ITR (Del.) 69 - Delhi High Court; (v) CIT Vs Smt. Paramjit Kaur (2009) 311 ITR 38 (P&H); (vi) GKN Driveshafts (India) Pvt. Ltd Vs ITO (2003) 259 ITR 19 (SC), the assessee objected the reopening of proceedings but without acce…

SHRI SANJIV GHAI,NEW DELHI vs. DDIT, NEW DELHI

In the result, I.T.A. Nos

ITA 5683/DEL/2014[2007-08]Status: DisposedITAT Delhi27 Jun 2018AY 2007-08

Bench: Shri N.K. Saini & Shri K. Narasimha Charyi.T.A. Nos.5681 To 5686/Del/2014 Assessment Years: 2005-06 To 2010-11

For Appellant: Shri S. R. Wadhwa, AdvocateFor Respondent: Shri Surinder Pal, Sr. DR
Section 143(2)Section 194J

…ceipts and net receipts, is not a ground to seek reopening of the proceedings. 15. Further, basing on the decisions reported in the case of (i)CIT Vs Kelvinator of India Ltd. (2010) 320 ITR 561(SC); (ii)IOT Infrastructure & Energy Services Ltd Vs ACIT (2011) 332 ITR 587 (BOM.); (iii) CIT Vs Orient Craft Ltd. ITA No. 555 / 2012 dated 12.12.2012; (iv) CIT Vs SFIL Stock Broking Ltd. (2010) 233 ITR (Del.) 69 - Delhi High Court; (v) CIT Vs Smt. Paramjit Kaur (2009) 311 ITR 38 (P&H); (vi) GKN Driveshafts (India) Pvt. Ltd Vs ITO (2003) 259 ITR 19 (SC), the assessee objected the reopening of proceedings but without acce…

SHRI SANJIV GHAI,NEW DELHI vs. DDIT, NEW DELHI

In the result, I.T.A. Nos

ITA 5682/DEL/2014[2006-07]Status: DisposedITAT Delhi27 Jun 2018AY 2006-07

Bench: Shri N.K. Saini & Shri K. Narasimha Charyi.T.A. Nos.5681 To 5686/Del/2014 Assessment Years: 2005-06 To 2010-11

For Appellant: Shri S. R. Wadhwa, AdvocateFor Respondent: Shri Surinder Pal, Sr. DR
Section 143(2)Section 194J

…ceipts and net receipts, is not a ground to seek reopening of the proceedings. 15. Further, basing on the decisions reported in the case of (i)CIT Vs Kelvinator of India Ltd. (2010) 320 ITR 561(SC); (ii)IOT Infrastructure & Energy Services Ltd Vs ACIT (2011) 332 ITR 587 (BOM.); (iii) CIT Vs Orient Craft Ltd. ITA No. 555 / 2012 dated 12.12.2012; (iv) CIT Vs SFIL Stock Broking Ltd. (2010) 233 ITR (Del.) 69 - Delhi High Court; (v) CIT Vs Smt. Paramjit Kaur (2009) 311 ITR 38 (P&H); (vi) GKN Driveshafts (India) Pvt. Ltd Vs ITO (2003) 259 ITR 19 (SC), the assessee objected the reopening of proceedings but without acce…

SHRI SANJIV GHAI,NEW DELHI vs. DDIT, NEW DELHI

In the result, I.T.A. Nos

ITA 5681/DEL/2014[2005-06]Status: DisposedITAT Delhi27 Jun 2018AY 2005-06

Bench: Shri N.K. Saini & Shri K. Narasimha Charyi.T.A. Nos.5681 To 5686/Del/2014 Assessment Years: 2005-06 To 2010-11

For Appellant: Shri S. R. Wadhwa, AdvocateFor Respondent: Shri Surinder Pal, Sr. DR
Section 143(2)Section 194J

…ceipts and net receipts, is not a ground to seek reopening of the proceedings. 15. Further, basing on the decisions reported in the case of (i)CIT Vs Kelvinator of India Ltd. (2010) 320 ITR 561(SC); (ii)IOT Infrastructure & Energy Services Ltd Vs ACIT (2011) 332 ITR 587 (BOM.); (iii) CIT Vs Orient Craft Ltd. ITA No. 555 / 2012 dated 12.12.2012; (iv) CIT Vs SFIL Stock Broking Ltd. (2010) 233 ITR (Del.) 69 - Delhi High Court; (v) CIT Vs Smt. Paramjit Kaur (2009) 311 ITR 38 (P&H); (vi) GKN Driveshafts (India) Pvt. Ltd Vs ITO (2003) 259 ITR 19 (SC), the assessee objected the reopening of proceedings but without acce…

YES BANK LTD,MUMBAI vs. DCIT 7(3), MUMBAI

The appeal of the AO is dismissed

ITA 1991/MUM/2015[2008-09]Status: DisposedITAT Mumbai24 Aug 2016AY 2008-09
For Appellant: Ms. Krupa Gandhi and Shri Nimesh Jain-ARFor Respondent: Ms. Vidisha Kalra-DR
Section 143(3)Section 148Section 14ASection 254(1)Section 35DSection 36Section 36(1)(viia)

…demonstrate the independent formation of opinion by the AO though sufficient time was made available,the issue stood firmly concluded in favour of the assessee. The reassessment notice was not valid.” In the case of IOT Infrastructure and Energy Services Ltd.(332 ITR 587),the Hon’ble Bombay High Court has also dealt the similar issue.Facts of the case were that in its balance sheet as of 31.03.2004,the assessee made a provision for diminution in the value of assets of Rs. 1.41 crores under the head of operating and other expenses.In item 17 of the tax audit report u/s. 44AB,the assessee disclosed that an amount o…

ITO 3(1)(4), MUMBAI vs. EVERLON SYNTHETICS P.LTD, MUMBAI

In the result, the appeal filed by the Revenue in ITA N0

ITA 6965/MUM/2013[2006-07]Status: DisposedITAT Mumbai23 May 2016AY 2006-07

Bench: Shri Saktijit Dey & Shri Ramit Kocharआयकर अपील सं./I.T.A. No. 6965/Mum/2013 ("नधा"रण वष" / Assessment Year : 2006-07) Income Tax Officer 3(1)(4), M/S Everlon Synthetics बनाम/ R. No. 666, Pvt. Ltd., V. Aayakar Bhawan,M.K. Road, 67, Regent Chambers, Mumbai – 400 020. 208 Nariman Point, Mumbai – 400 021 "थायी लेखा सं./Pan : Aaace0860H (अपीलाथ" /Appellant) .. (""यथ" / Respondent)

Section 115JSection 139Section 143(3)Section 147Section 148Section 148(2)

…61 (SC), Kelvinator India Ltd. 2. (2012)254 CTR 221(SC), Simplex Concrete Piles India Ltd. 3. (2012) 252 CTR 78 (Bom. HC), Monitor India (P) Ltd. 4. (2012) 68 DTR 85 (Bom), NYK Line (India) Ltd. 5. (2011)349 ITR 150 (Bom), Direct Information P. Ltd. 6. (2010) 332 ITR 587 (Bom), IOT Infrastructure & Energy Services Ltd. 7. (2010) 331 ITR 236 (Bom), Jet Airways India Ltd. 8. (2010)329 ITR 257 (Bom), 3I Infotech Ltd. 9. (2010) 323 ITR 54 (Bom), Rallis India Ltd. 10. (2009) 314 ITR 275 (Bom) Cartini India Ltd. v. Addl. CIT 11. {2007) 295 ITR 333 (Bom) Siemens Information System Ltd..v. ACIT The assessee company subm…