Industries Ltd. ITA Nos. 1020, 1019, 1550 & 1548/M/2018 & 1970/M/2022 v. Gammon India (P) Lt v. Gammon India (P) Ltd.

130 ITR 471High Court1981#16698 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2024.

Sections most often in play

Section 10(38)Section 139(1)Section 147Section 148Section 149(1)(b)Section 68Section 69C

Judgments citing Industries Ltd. ITA Nos. 1020, 1019, 1550 & 1548/M/2018 & 1970/M/2022 v. Gammon India (P) Lt v. Gammon India (P) Ltd.

NIKUNJ KAUSHIK SHAH,MUMBAI vs. ITO WARD-32(1), MUMBAI

Appeal of the assessee is allowed on merits

ITA 2919/MUM/2023[2011-12]Status: DisposedITAT Mumbai29 Jan 2024AY 2011-12

Bench: Shri Aby T. Varkey & Shri Gagan Goyalnikunj Kaushik Shah, 201, Laxmi Palace Chsl, Vileparle (East), Mumbai- 400057, Pan: Apeps6446R ...... Appellant Vs. Ito-32(1), R. No. 335, Kautilya Bhavan, Bkc, Bandra (E) Mumbai- 400051 ..... Respondent

For Appellant: Shri Rajesh Kothari, Ld. ARFor Respondent: Shri Ashok Kumar Ambastha, Ld. DR
Section 10(38)Section 143(1)Section 147Section 148Section 149(1)(b)Section 250Section 68Section 69C

…elief is claimed. The binding nature of the circulars has been considered in the decisions reported in CIT v. B.M. Edward, India Sea Food [1979] 119 ITR 334 (FB) (Ker.), CIT v. Venkiteswaran [1979] 120 ITR 675 (Ker.) and CWT v. Gammon (India) (P.) Ltd. [1981] 130 ITR 471 (Bom.).’ (p. 118) EXPLAINED IN - In Dattatraya Gopal Shette v. CIT [1984] 150 ITR 460 (Bom.), the above circular was referred to with the following observations: "It is now well settled that even if the contents of a circular may amount to a deviation on a point of law, a circular of the Central Board of Revenue which confers some benefit on the…

TECH DATA(SINGAPORE) PTE LIMITED,MUMBAI vs. THE DEPUTY COMM. OF INCOME TAX (IT) CIRCLE -4(1)(2), MUMBAI

In the result, ground No.3 of appeal is allowed

ITA 2367/MUM/2022[2019-20]Status: DisposedITAT Mumbai21 Aug 2023AY 2019-20

Bench: Shri Vikas Awasthy & Shri Gagan Goyalआअसं.2367/मुं/ 2022 (िन.व.2019-20) Tech Data (Singapore) Pte Limited, 10, #05-17/20 Techpoint, Ang Mo Kio Street 65, Singapore -569059 Pan: Aagct-0951-J ...... अपीलाथ" /Appellant बनाम Vs. The Deputy Commissioner Of Income Tax International Taxation, Circle -4(1)(2) Mumbai . ..... "ितवादी/Respondent अपीलाथ" "ारा/ Appellant By : Shri Nitesh Joshi "ितवादी "ारा/Respondent By : Shri Avneesh Tiwari सुनवाई क" ितिथ/ Date Of Hearing : 22/05/2023 घोषणा क" ितिथ/ Date Of Pronouncement : 21/08/2023 आदेश आदेश/ Order आदेश आदेश Per Vikas Awasthy, Jm: This Appeal By The Assessee Is Directed Against The Assessment Order Dated 19/07/2022 Passed U/S. 143(3) R.W.S. 144C(13) Of The Income Tax Act, 1961 [ In Short ‘The Act], For The Assessment Year 2019-20. 2. The Assessee In Appeal Has Raised Five Grounds. The Gist Of Grounds Raised By The Assessee In Appeal Is As Under: (I) Challenge To Validity Of Assessment – Notice U/S. 143(2) Of The Act Issued Without Authority.

For Appellant: Shri Nitesh JoshiFor Respondent: Shri Avneesh Tiwari
Section 143(2)Section 143(3)Section 234ASection 274

…ief is claimed. The binding nature of the circulars has been considered in the decisions reported in CIT v. B.M. Edward India Sea Foods [1979] 119 ITR 334 (Ker.) (FB), CIT v. T.S. Venkheswaran [1979] 120 ITR 675 (Ker.) and CWT v. Gammon India (P.) Ltd. [1981] 130 ITR 471 (Bom.).” We are of considered opinion that this issue requires fresh adjudication in the light of the decision by Hon'ble Apex Court in the case Engineering Analysis Centre of Excellence Pvt. Ltd. vs. CIT(Supra). The Assessing Officer is directed to give reasonable opportunity of hearing/make submissions to the assessee before deciding the issue…

ESSEL MINING & INDUSTRIES LIMITED,MUMBAI vs. DY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1(4), MUMBAI

In the result, the appeal of the Revenue for assessment year the result, the appeal of the Revenue for assessment year the result, the appeal of the Revenue for assessment year

ITA 1970/MUM/2022[2011-12]Status: DisposedITAT Mumbai31 Jan 2023AY 2011-12

Bench: Shri Aby T Varkey () & Shri Om Prakash Kant () Assessment Year: 2011-12 & Assessment Year: 2012-13 Essel Mining & Industries Ltd., Dy. Cit, Central Circle-1(4), Industry House, 18Th Floor, 10, 9Th Floor, Old Cgo Building, Camac Street, Vs. Mk Road, Kolkata-700017. Mumbai-400020. Pan No. Aaace 6607 L Appellant Respondent Assessment Year: 2011-12 & Assessment Year: 2012-13 Jcit, Central Circle-1(4), M/S Essel Mining & Industries Room No. 902, Pratishtha Ltd., Bhavan, 9Th Floor, Old Cgo Vs. Industry House, 18Th Floor, 10, Building Annexe, Camac Street, Mumbai-400020. Kolkata-700017. Pan No. Aaace 6607 L Appellant Respondent Assessment Year: 2011-12 M/S Essel Mining & Industries Dy. Cit, Central Circle-1(4), Ltd., 9Th Floor, Old Cgo Building, Vs. Industry House, 18Th Floor, 10, Mk Road

For Appellant: Mr. Yogesh Thar/
Section 132(1)Section 153C

…the respective statutes.The Bombay High Court has statutes.The Bombay High Court has taken a vie taken a view in CWT. Essel Mining & Industries Ltd. ITA Nos. 1020, 1019, 1550 & 1548/M/2018 & 1970/M/2022 v. Gammon India (P) Lt v. Gammon India (P) Ltd.(1981) 130 ITR 471 (Bom) that if a d.(1981) 130 ITR 471 (Bom) that if a circular is relied upon for the first time in the High Court in circular is relied upon for the first time in the High Court in circular is relied upon for the first time in the High Court in the course of the hearing of a reference under the Income Tax the course of the hearing of a reference…

ESSEL MINING & INDUSTRIES LIMITED,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX - CENTRAL CIRCLE 1(4), MUMBAI

In the result, the appeal of the Revenue for assessment year the result, the appeal of the Revenue for assessment year the result, the appeal of the Revenue for assessment year

ITA 1020/MUM/2018[2011-12]Status: DisposedITAT Mumbai31 Jan 2023AY 2011-12

Bench: Shri Aby T Varkey () & Shri Om Prakash Kant () Assessment Year: 2011-12 & Assessment Year: 2012-13 Essel Mining & Industries Ltd., Dy. Cit, Central Circle-1(4), Industry House, 18Th Floor, 10, 9Th Floor, Old Cgo Building, Camac Street, Vs. Mk Road, Kolkata-700017. Mumbai-400020. Pan No. Aaace 6607 L Appellant Respondent Assessment Year: 2011-12 & Assessment Year: 2012-13 Jcit, Central Circle-1(4), M/S Essel Mining & Industries Room No. 902, Pratishtha Ltd., Bhavan, 9Th Floor, Old Cgo Vs. Industry House, 18Th Floor, 10, Building Annexe, Camac Street, Mumbai-400020. Kolkata-700017. Pan No. Aaace 6607 L Appellant Respondent Assessment Year: 2011-12 M/S Essel Mining & Industries Dy. Cit, Central Circle-1(4), Ltd., 9Th Floor, Old Cgo Building, Vs. Industry House, 18Th Floor, 10, Mk Road

For Appellant: Mr. Yogesh Thar/
Section 132(1)Section 153C

…the respective statutes.The Bombay High Court has statutes.The Bombay High Court has taken a vie taken a view in CWT. Essel Mining & Industries Ltd. ITA Nos. 1020, 1019, 1550 & 1548/M/2018 & 1970/M/2022 v. Gammon India (P) Lt v. Gammon India (P) Ltd.(1981) 130 ITR 471 (Bom) that if a d.(1981) 130 ITR 471 (Bom) that if a circular is relied upon for the first time in the High Court in circular is relied upon for the first time in the High Court in circular is relied upon for the first time in the High Court in the course of the hearing of a reference under the Income Tax the course of the hearing of a reference…

KAMLA METHI,NEW DELHI vs. ADDL. CIT, NEW DELHI

In the result, the appeal filed by the assessee stand allowed for statistical purposes

ITA 5564/DEL/2015[2011-12]Status: DisposedITAT Delhi25 Oct 2018AY 2011-12

Bench: Shri H. S. Sidhu & Shri L.P. Sahu

For Appellant: Sh. Rajan Bhatia, AdvFor Respondent: Smt. Ranu Mukharjee, Sr. DR

…pital Gains or Business Income – Instructions in order to reduce litigation – reg.; copy of decision reported 183 ITR 1 (SC) in the case of Keshavji Ravji & Co. Vs. CIT; 400 ITR 0009 (SC) in the case of Director Income Tax vs. SRMB Dairy Farming Pvt. Ltd; 130 ITR 471 in the case of CWT(a) vs. Gammon India (P) Ltd.; 178 ITR 481 (MP) in the case of Jaikishan Gopikishan & Sons & Ors. Vs. CIT; 196 ITR 216 (SC) in the case of CIT vs. Vasudeo vs. Dempo and submitted that that Ld. CIT(A) while deciding the issue in dispute has wrongly upheld the order of the AO and did not consider the aforesaid documents and dis…

Industries Ltd. ITA Nos. 1020, 1019, 1550 & 1548/M/2018 & 1970/M/2022 v. Gammon India (P) Lt v. Gammon India (P) Ltd. (130 ITR 471) — Cited in 5 Judgments | BharatTax