Kamataka Power Corp. 247 ITR 268 (SC) Paper Book Pages 32 to 35 2. CIT v. Singareni Collieries Co.

221 ITR 194High Court1995#6303 most cited

What is Kamataka Power Corp. 247 ITR 268 (SC) Paper Book Pages 32 to 35 2. CIT v. Singareni Collieries Co. authority for?

Expenditure directly related to coal mining activities, such as that for mines and shafts, is considered a cost incurred towards extracting coal and qualifies for depreciation as plant and machinery.

18

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2017 to 2023.

Also referred to as

CIT v. Singareni Collieries Co. · 221 ITR 194 · coal mining expenditure · extraction of coal · depreciation on mines · plant and machinery depreciation · direct relation to business · expenditure on shafts

Judgments citing Kamataka Power Corp. 247 ITR 268 (SC) Paper Book Pages 32 to 35 2. CIT v. Singareni Collieries Co.

Smt Lalita Gaur, Indore vs. ACIT 2(1) Indore, Indore

In the result, appeal of the assessee is allowed for statistical purposes

ITA 107/IND/2020[2010-11]Status: DisposedITAT Indore14 Dec 2023AY 2010-11

Bench: Shri Vijay Pal Rao & Shri B.M. Biyanilalita Gaur Acit-2(1) 196, Tilak Nagar Indore Vs. Indore (Appellant / Assessee) (Respondent/ Revenue) Pan: Ahzpg 7543C Assessee By Shri Ashish Goyal & N.D Patwa. Ars Revenue By Shri Ashish Porwal, Sr. Dr Date Of Hearing 11.12.2023 Date Of Pronouncement 14.12.2023

Section 143(2)Section 143(3)Section 263Section 68

…IT u/s 263 is not valid as concerned. It is undisputed fact that the assesse did not challenge the revision order passed u/s 263 of the Act and the same has attained finality. The Hon’ble Bombay High Court in case of Herdillia Chemicals Limited vs. CIT (1995) 221 ITR 194 has observed as under : “10. In our view, reference to and reliance on the operative part of the order without regard to the text of the order and the findings recorded therein is wholly misplaced and improper. To understand the true purport of an order, it has to be read as a whole. The operative part of the order in this case has to be read an…

ACIT, Circle-9(3)(1), Mumbai vs. M/S. Fedex Express Transportation & Supply Services (I) Pvt. Ltd, Mumbai

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

ITA 5509/MUM/2019[2016-17]Status: DisposedITAT Mumbai06 Sept 2021AY 2016-17

Bench: Shri Pavan Kumar Gadale & Shri Manoj Kumar Aggarwalacit, Circle – 9(3)(1) Vs. M/S. Fedex Express Room No. 215, 2Nd Transportation & Floor, Aayakar Bhavan, Supply Services (I) Pvt Mk Road, Mumbai – Ltd., 400020. A-Wing, Boomerang Bldg., Chandivali Farm Road, Andheri (E) Mumbai - 400072 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aabcf6516A Appellant .. Respondent Appellant By : Smt. Usha Gaikwad. Dr Respondent By : Shri Dhanesh Bafna. Ar Date Of Hearing 31.08.2021 Date Of Pronouncement 02.09.2021 आदेश / O R D E R Per Pavan Kumar Gadale Jm: The Revenue Has Filed The Appeal Against The Order Of The Commissioner Of Income Tax (Appeals)-16, Mumbai, Passed U/S 143(3) & 250 Of The Income Tax Act, 1961. The Revenue Has Raised The Following Grounds Of Appeal.

For Appellant: Smt. Usha Gaikwad. DRFor Respondent: Shri Dhanesh Bafna. AR
Section 143(2)Section 143(3)

…s whether the CIT was justified in giving a direction in para 10.5 of his order on apportionment of goodwill between the assessee and its affiliates. The assessee relied upon the decision of the Bombay High Court in the case of Herdillia Chemicals reported in 221 ITR 194 and based on this decision submitted that since there is a specific direction on merits by the CIT to the AU, the Tribunal ought to adjudicate this issue. On perusal of the CITs order and applying the decision of the jurisdictional High Court, the assessee is justified in raising this issue before us. The direction of the CIT on this issue is wit…

Singareni Colleries Company Limited, Hyderabad vs. ACIT, Circle-1, Khammam

In the result, both the appeals of the revenue for AYs 2009-10 & 2010-11 are dismissed

ITA 882/HYD/2014[2007-08]Status: DisposedITAT Hyderabad20 May 2021AY 2007-08

Bench: Shri Satbeer Singh Godara & Shri Laxmi Prasad Sahusl.

For Appellant: Shri M.V. Anil KumarFor Respondent: Smt. Anjala Sahu &
Section 143(3)Section 35ESection 43B

…and Shafts is directly related to Coal Mining and incurred towards extracting coal from mines. We draw your kind attention to the following case laws: 1. CIT V s Kamataka Power Corp. 247 ITR 268 (SC) Paper Book Pages 32 to 35 2. CIT Vs Singareni Collieries Co 221 ITR 194 (AP HC) Paper Book Pages 36 to 40 3. CIT Vs Dr B Venkata Rao 243 ITR 0081 (SC)Paper Book Pages 51 to 53 4. S K Tulsi and Sons Vs CIT 187 ITR 685 (Allahabad HC) Paper Book pages 49 to 50. 5. CIT Vs Shashi Nursing Home Ltd 269 CTR 99 (A11ahahad HC) Paper book pages 45 to 48. 6. CIT Vs Sesa Goa Ltd 271 ITR 331 (SC) Paper book pages 41 to 44. 11.3 Th…

Singareni Colleries Company Limited, Hyderabad vs. ACIT, Circle-1, Khammam

In the result, both the appeals of the revenue for AYs 2009-10 & 2010-11 are dismissed

ITA 880/HYD/2014[2006-07]Status: DisposedITAT Hyderabad20 May 2021AY 2006-07

Bench: Shri Satbeer Singh Godara & Shri Laxmi Prasad Sahusl.

For Appellant: Shri M.V. Anil KumarFor Respondent: Smt. Anjala Sahu &
Section 143(3)Section 35ESection 43B

…and Shafts is directly related to Coal Mining and incurred towards extracting coal from mines. We draw your kind attention to the following case laws: 1. CIT V s Kamataka Power Corp. 247 ITR 268 (SC) Paper Book Pages 32 to 35 2. CIT Vs Singareni Collieries Co 221 ITR 194 (AP HC) Paper Book Pages 36 to 40 3. CIT Vs Dr B Venkata Rao 243 ITR 0081 (SC)Paper Book Pages 51 to 53 4. S K Tulsi and Sons Vs CIT 187 ITR 685 (Allahabad HC) Paper Book pages 49 to 50. 5. CIT Vs Shashi Nursing Home Ltd 269 CTR 99 (A11ahahad HC) Paper book pages 45 to 48. 6. CIT Vs Sesa Goa Ltd 271 ITR 331 (SC) Paper book pages 41 to 44. 11.3 Th…

Singareni Colleries Company Limited, Hyderabad vs. ACIT, Circle-1, Khammam

In the result, both the appeals of the revenue for AYs 2009-10 & 2010-11 are dismissed

ITA 879/HYD/2014[2005-06]Status: DisposedITAT Hyderabad20 May 2021AY 2005-06

Bench: Shri Satbeer Singh Godara & Shri Laxmi Prasad Sahusl.

For Appellant: Shri M.V. Anil KumarFor Respondent: Smt. Anjala Sahu &
Section 143(3)Section 35ESection 43B

…and Shafts is directly related to Coal Mining and incurred towards extracting coal from mines. We draw your kind attention to the following case laws: 1. CIT V s Kamataka Power Corp. 247 ITR 268 (SC) Paper Book Pages 32 to 35 2. CIT Vs Singareni Collieries Co 221 ITR 194 (AP HC) Paper Book Pages 36 to 40 3. CIT Vs Dr B Venkata Rao 243 ITR 0081 (SC)Paper Book Pages 51 to 53 4. S K Tulsi and Sons Vs CIT 187 ITR 685 (Allahabad HC) Paper Book pages 49 to 50. 5. CIT Vs Shashi Nursing Home Ltd 269 CTR 99 (A11ahahad HC) Paper book pages 45 to 48. 6. CIT Vs Sesa Goa Ltd 271 ITR 331 (SC) Paper book pages 41 to 44. 11.3 Th…

Asst. Commissioner of Income Tax Circle-1, Khammam vs. M/S Singareni Colleries Company Ltd., Khammam Dist

In the result, both the appeals of the revenue for AYs 2009-10 & 2010-11 are dismissed

ITA 803/HYD/2014[2010-11]Status: DisposedITAT Hyderabad20 May 2021AY 2010-11

Bench: Shri Satbeer Singh Godara & Shri Laxmi Prasad Sahusl.

For Appellant: Shri M.V. Anil KumarFor Respondent: Smt. Anjala Sahu &
Section 143(3)Section 35ESection 43B

…and Shafts is directly related to Coal Mining and incurred towards extracting coal from mines. We draw your kind attention to the following case laws: 1. CIT V s Kamataka Power Corp. 247 ITR 268 (SC) Paper Book Pages 32 to 35 2. CIT Vs Singareni Collieries Co 221 ITR 194 (AP HC) Paper Book Pages 36 to 40 3. CIT Vs Dr B Venkata Rao 243 ITR 0081 (SC)Paper Book Pages 51 to 53 4. S K Tulsi and Sons Vs CIT 187 ITR 685 (Allahabad HC) Paper Book pages 49 to 50. 5. CIT Vs Shashi Nursing Home Ltd 269 CTR 99 (A11ahahad HC) Paper book pages 45 to 48. 6. CIT Vs Sesa Goa Ltd 271 ITR 331 (SC) Paper book pages 41 to 44. 11.3 Th…

Asst. Commissioner of Income Tax Circle-1, Khammam vs. M/S Singareni Colleries Company Ltd., Khammam Dist

In the result, both the appeals of the revenue for AYs 2009-10 & 2010-11 are dismissed

ITA 802/HYD/2014[2009-10]Status: DisposedITAT Hyderabad20 May 2021AY 2009-10

Bench: Shri Satbeer Singh Godara & Shri Laxmi Prasad Sahusl.

For Appellant: Shri M.V. Anil KumarFor Respondent: Smt. Anjala Sahu &
Section 143(3)Section 35ESection 43B

…and Shafts is directly related to Coal Mining and incurred towards extracting coal from mines. We draw your kind attention to the following case laws: 1. CIT V s Kamataka Power Corp. 247 ITR 268 (SC) Paper Book Pages 32 to 35 2. CIT Vs Singareni Collieries Co 221 ITR 194 (AP HC) Paper Book Pages 36 to 40 3. CIT Vs Dr B Venkata Rao 243 ITR 0081 (SC)Paper Book Pages 51 to 53 4. S K Tulsi and Sons Vs CIT 187 ITR 685 (Allahabad HC) Paper Book pages 49 to 50. 5. CIT Vs Shashi Nursing Home Ltd 269 CTR 99 (A11ahahad HC) Paper book pages 45 to 48. 6. CIT Vs Sesa Goa Ltd 271 ITR 331 (SC) Paper book pages 41 to 44. 11.3 Th…

Asst. Commissioner of Income Tax Circle-1, Khammam vs. M/S Singareni Colleries Company Ltd., Khammam Dist

In the result, both the appeals of the revenue for AYs 2009-10 & 2010-11 are dismissed

ITA 801/HYD/2014[2006-07]Status: DisposedITAT Hyderabad20 May 2021AY 2006-07

Bench: Shri Satbeer Singh Godara & Shri Laxmi Prasad Sahusl.

For Appellant: Shri M.V. Anil KumarFor Respondent: Smt. Anjala Sahu &
Section 143(3)Section 35ESection 43B

…and Shafts is directly related to Coal Mining and incurred towards extracting coal from mines. We draw your kind attention to the following case laws: 1. CIT V s Kamataka Power Corp. 247 ITR 268 (SC) Paper Book Pages 32 to 35 2. CIT Vs Singareni Collieries Co 221 ITR 194 (AP HC) Paper Book Pages 36 to 40 3. CIT Vs Dr B Venkata Rao 243 ITR 0081 (SC)Paper Book Pages 51 to 53 4. S K Tulsi and Sons Vs CIT 187 ITR 685 (Allahabad HC) Paper Book pages 49 to 50. 5. CIT Vs Shashi Nursing Home Ltd 269 CTR 99 (A11ahahad HC) Paper book pages 45 to 48. 6. CIT Vs Sesa Goa Ltd 271 ITR 331 (SC) Paper book pages 41 to 44. 11.3 Th…

The Singareni Colleries Company Ltd., Kothjagudem, Hyderabad vs. Addl.Citt, Khammam Range, Khammam

In the result, both the appeals of the revenue for AYs 2009-10 & 2010-11 are dismissed

ITA 561/HYD/2016[2011-12]Status: DisposedITAT Hyderabad20 May 2021AY 2011-12

Bench: Shri Satbeer Singh Godara & Shri Laxmi Prasad Sahusl.

For Appellant: Shri M.V. Anil KumarFor Respondent: Smt. Anjala Sahu &
Section 143(3)Section 35ESection 43B

…and Shafts is directly related to Coal Mining and incurred towards extracting coal from mines. We draw your kind attention to the following case laws: 1. CIT V s Kamataka Power Corp. 247 ITR 268 (SC) Paper Book Pages 32 to 35 2. CIT Vs Singareni Collieries Co 221 ITR 194 (AP HC) Paper Book Pages 36 to 40 3. CIT Vs Dr B Venkata Rao 243 ITR 0081 (SC)Paper Book Pages 51 to 53 4. S K Tulsi and Sons Vs CIT 187 ITR 685 (Allahabad HC) Paper Book pages 49 to 50. 5. CIT Vs Shashi Nursing Home Ltd 269 CTR 99 (A11ahahad HC) Paper book pages 45 to 48. 6. CIT Vs Sesa Goa Ltd 271 ITR 331 (SC) Paper book pages 41 to 44. 11.3 Th…

DCIT, Circle-1, Khammam vs. The Singareni Colleries Company Lt.D, Kothagudem

In the result, both the appeals of the revenue for AYs 2009-10 & 2010-11 are dismissed

ITA 519/HYD/2016[2004-05]Status: DisposedITAT Hyderabad20 May 2021AY 2004-05

Bench: Shri Satbeer Singh Godara & Shri Laxmi Prasad Sahusl.

For Appellant: Shri M.V. Anil KumarFor Respondent: Smt. Anjala Sahu &
Section 143(3)Section 35ESection 43B

…and Shafts is directly related to Coal Mining and incurred towards extracting coal from mines. We draw your kind attention to the following case laws: 1. CIT V s Kamataka Power Corp. 247 ITR 268 (SC) Paper Book Pages 32 to 35 2. CIT Vs Singareni Collieries Co 221 ITR 194 (AP HC) Paper Book Pages 36 to 40 3. CIT Vs Dr B Venkata Rao 243 ITR 0081 (SC)Paper Book Pages 51 to 53 4. S K Tulsi and Sons Vs CIT 187 ITR 685 (Allahabad HC) Paper Book pages 49 to 50. 5. CIT Vs Shashi Nursing Home Ltd 269 CTR 99 (A11ahahad HC) Paper book pages 45 to 48. 6. CIT Vs Sesa Goa Ltd 271 ITR 331 (SC) Paper book pages 41 to 44. 11.3 Th…

Singareni Colleries Company Limited, Hyderabad vs. ACIT, Circle-1, Khammam

In the result, both the appeals of the revenue for AYs 2009-10 & 2010-11 are dismissed

ITA 884/HYD/2014[2008-09]Status: DisposedITAT Hyderabad20 May 2021AY 2008-09

Bench: Shri Satbeer Singh Godara & Shri Laxmi Prasad Sahusl.

For Appellant: Shri M.V. Anil KumarFor Respondent: Smt. Anjala Sahu &
Section 143(3)Section 35ESection 43B

…and Shafts is directly related to Coal Mining and incurred towards extracting coal from mines. We draw your kind attention to the following case laws: 1. CIT V s Kamataka Power Corp. 247 ITR 268 (SC) Paper Book Pages 32 to 35 2. CIT Vs Singareni Collieries Co 221 ITR 194 (AP HC) Paper Book Pages 36 to 40 3. CIT Vs Dr B Venkata Rao 243 ITR 0081 (SC)Paper Book Pages 51 to 53 4. S K Tulsi and Sons Vs CIT 187 ITR 685 (Allahabad HC) Paper Book pages 49 to 50. 5. CIT Vs Shashi Nursing Home Ltd 269 CTR 99 (A11ahahad HC) Paper book pages 45 to 48. 6. CIT Vs Sesa Goa Ltd 271 ITR 331 (SC) Paper book pages 41 to 44. 11.3 Th…

DCIT 9(3)(1), Mumbai vs. Fedex Express Transportation and Supply Chain Services (India) P.Ltd, Mumbai

The appeal of the revenue is dismissed

ITA 6872/MUM/2018[2014-15]Status: DisposedITAT Mumbai24 Feb 2021AY 2014-15

Bench: Shri Rajesh Kumar () & Shri Ravish Sood () & The Assistant Commissioner M/S Fedex Express Of Income Tax-9(3)(1), Vs. Transportation & Supply Chain Room No. 215, 2Nd Floor, Services (India) Private Limited Aayakar Bhavan, M.K. Road, Boomerang, 801, A Wing, Mumbai - 400020 Chandivali Farm Road, Andheri (East), Mumbai – 400072 Pan No. Aabcf6516A (Revenue) (Assessee) Assessee By : Shri Dhanesh Bafna, A.R Revenue By : Ms. Leena Srivastava, D.R Date Of Hearing : 23/02/2021 Date Of Pronouncement : 24/02/2021

For Appellant: Shri Dhanesh Bafna, A.RFor Respondent: Ms. Leena Srivastava, D.R
Section 143(1)Section 143(2)Section 143(3)Section 263Section 32

…s whether the CIT was justified in giving a direction in para 10.5 of his order on apportionment of goodwill between the assessee and its affiliates. The assessee relied upon the decision of the Bombay High Court in the case of Herdillia Chemicals reported in 221 ITR 194 and based on this decision submitted that since there is a specific direction on merits by the CIT to the AU, the Tribunal ought to adjudicate this issue. On perusal of the CITs order and applying the decision of the jurisdictional High Court, the assessee is justified in raising this issue before us. The direction of the CIT on this issue is wit…

ITO, Ward-2(2), Jaipur vs. M/S. Elegant Buildhome Pvt. Ltd., Jaipur

In the result, appeal of the revenue is dismissed

ITA 1318/JPR/2019[2011-12]Status: DisposedITAT Jaipur25 Jun 2020AY 2011-12
For Appellant: Shri S.L. Poddar (Adv.)For Respondent: Smt. Rooni Pal (DCIT) fu/kZkfjrh dh vksj ls@
Section 143(3)Section 263

…t challenge the assessment order passed in pursuant to the revision order. In support of her contention, she has relied upon the decision of the Hon’ble Bombay High Court in the case of Herdillia 3 ITO Vs M/s Elegant Buildhome Pvt. Ltd. Chemicals Ltd. Vs CIT 221 ITR 194 (Bom). The ld DR has further contended that even otherwise when the transaction of sales return was completed in the A.Y. 2010-11 then the same cannot be allowed for the assessment year under consideration. 3. On the other hand, the ld AR of the assessee has submitted that the ld. Pr.CIT while passing the revision order U/s 263 of the Act has no…

Santosh Raju Shetty, Mumbai vs. Pr.CIT-21, Mumbai

In the result, the appeal is allowed

ITA 1757/MUM/2019[2010-11]Status: DisposedITAT Mumbai28 Oct 2019AY 2010-11

Bench: Shri Saktijit Dey () & Shri N.K. Pradhan () Assessment Year: 2010-11

For Appellant: Mr. Vijay Mehta, ARFor Respondent: Ms. Vidisha Kalra, CIT(DR)
Section 143Section 143(3)Section 147Section 263

…1 (SC), N Balakrishnan vs. M. Krishnamurthy (1998) 7 SCC 123, Baburao Deorao Wankhede vs. Sewa Sahakari Sanstha and Ors. (WP No. 1974 of 1979) (Bombay High Court), Vijay Vishin Meghani vs. DCIT (2017) 398 ITR 250 (Bom), Hardillia Chemicals Ltd. vs. CIT (1996) 221 ITR 194 (Bom), the order of the Tribunal in M/s DBS Bank Ltd. vs. DDIT (CO No. 189/Mum/2013 for AY 1995-96), Urudavan Investment and Trading P. Ltd. vs. CIT (ITA No. 3815/Mum/2019 for A.Y. 2004-05, Shri Ashok Pandurang Gaikwad vs. CIT (ITA No. 6191/Mum/2009 for A.Y. 2005-06), Mr. Kewal Kumar Jain vs. ACIT (ITA No. 193/PN/2012 for A.Y. 2003-04). 3. On th…

M/S. Shashwati Constructions, Pune vs. Commissioner of Income-Tax - II

In the result, appeal of the assessee is partly allowed for statistical purposes

ITA 2010/PUN/2014[2009-10]Status: DisposedITAT Pune09 May 2018AY 2009-10

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर अपील सं. / Ita No. 2010/Pun/2014 "नधा"रण वष" / Assessment Year : 2009-10

For Appellant: Shri Sunil U. PathakFor Respondent: Dr. Vivek Aggarwal
Section 263Section 80I

…the Act, if he does not raise the objection in proceedings u/s.263 itself. To support his contentions, the ld. AR placed reliance on the decision of Hon'ble Bombay High Court in the case of Herdillia Chemicals Ltd. Vs. Commissioner of Income Tax reported as 221 ITR 194 ( Bom.). The ld. AR further submitted that duty of the Assessing Officer is to assess correct income in the hands of assessee. Where the assessee has inadvertently offered more income to tax, the duty is cast upon the Assessing Officer to guide the assessee and assess correct tax liability. The ld. AR in support of his submission placed reli…

Fedex Express Tranportation and Supply Chain Services (India) P.Ltd, Mumbai vs. Pr CIT 9, Mumbai

In the result, the appeal of the assessee is allowed

ITA 3621/MUM/2016[2011-12]Status: DisposedITAT Mumbai17 Nov 2017AY 2011-12

Bench: D.T. Garasia & Shri Rajesh Kumarassessment Year: 2011-12 Fedex Express Transportation The Principal Commissioner Of & Supply Chain Services Income Tax – 9 Room No.214, 2Nd Floor, (India) Private Limited Boomerang, Unit No.801, Aayakar Bhavan, M. K. Road, Vs. Wing-A, 8Th Floor, Mumbai - 400020 Chandivali Farm Road, Andheri (East) Mumbai - 400072 Pan: Aabcf6516A (Appellant) (Respondent) Present For: Assessee By : Shri Jitendra Jain Revenue By : Shri S. Padmaja (Cit-Dr) Date Of Hearing : 15.09.2017 Date Of Pronouncement : 17.11.2017 O R D E R

For Appellant: Shri Jitendra JainFor Respondent: Shri S. Padmaja (CIT-DR)
Section 119Section 139(5)Section 263

…s whether the CIT was justified in giving a direction in para 10.5 of his order on apportionment of goodwill between the assessee and its affiliates. The assessee relied upon the decision of the Bombay High Court in the case of Herdillia Chemicals reported in 221 ITR 194 and based on this decision submitted that since there is a specific direction on merits by the CIT to the AU, the Tribunal ought to adjudicate this issue. On perusal of the CITs order and applying the decision of the jurisdictional High Court, the assessee is justified in raising this issue before us. The direction of the CIT on this issue is wit…

ACIT, Bangalore vs. Sutures India Private Limited, Bangalore

In the result, the appeal of revenue is allowed

ITA 486/BANG/2012[2003-04]Status: DisposedITAT Bangalore25 Oct 2017AY 2003-04

Bench: Shri A.K. Garodia & Shri Vijay Pal Rao

For Appellant: Shri N. Balakrishnan, Addl. CIT (D.R)For Respondent: Shri A. Shankar, Advocate
Section 143(3)Section 263Section 80Section 80I

…sion of the Hon'ble jurisdictional High Court as relied upon by the assessee will not help the case of the assessee in the present proceedings. This view is fortified by the decision of Hon'ble Bombay High Court in the case of Hardillia chemicals Ltd. Vs. CIT 221 ITR 194 wherein the Hon'ble High Court has observed and held at pages 201 & 202 as under : “ 8. On a reading of the revisional order of the Commissioner, we have no doubt in our mind that the direction of the Commissioner to the ITO to determine the relief under section 80J after giving an opportunity of being heard to the assessee was only for the purpo…

Amman Granite Export Pvt. Ltd., Dharmapuri vs. ITO, Chennai

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

ITA 3392/CHNY/2016[2002-03]Status: DisposedITAT Chennai23 Aug 2017AY 2002-03
For Appellant: Shri N.V. Balaji, AdvocateFor Respondent: Smt. T.H. Vijayalakshmi, CIT
Section 10BSection 143(1)Section 143(3)Section 263Section 80H

…was held that the order of the ld. CIT passed under section 263 of the Act reached finality as there was no appeal filed by the assessee against that order by relying on the judgement of Hon’ble Bombay High Court in the case of Hardillia Chemicals Ltd. v. CIT 221 ITR 194 (Bom), in which, it was held that "The Tribunal, in this case, in our opinion, was right in holding that the revisional order, wherein a definite finding is recorded on both the points at issue, having become final on account of the failure of the assessee to pursue the statutory remedies provided in the Act against that order, the assessee canno…

Kamataka Power Corp. 247 ITR 268 (SC) Paper Book Pages 32 to 35 2. CIT v. Singareni Collieries Co. (221 ITR 194) — Cited in 18 Judgments | BharatTax