Kottex Industries (P.) Ltd. v. Asstt. CIT

282 Taxmann 432High Court#17511 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 348,615 Indian tax judgments — from 2024 to 2024.

Also reported as

437 ITR 211

Issues it is cited on

section 131(1)substantive assessmentpreponderance of probabilitysurvey under section 133asource of sourcelive linkpenny stockbook profitsentry operatortangible materialsection 234bescapement of income

Judgments citing Kottex Industries (P.) Ltd. v. Asstt. CIT

Jet Air Agencies Pvt Ltd, West Bengal vs. Central Circle 2(3)Ahmedabad, Ahmedabad

In the result, Ground Nos

ITA 685/AHD/2023[2012-13]Status: DisposedITAT Ahmedabad31 May 2024AY 2012-13

Bench: Smt. Annapurna Gupta& Shri Siddhartha Nautiyal

For Appellant: Shri Ram Awatar Dhoot, A.RFor Respondent: Shri Santosh Kumar, Sr. DR
Section 147Section 234BSection 271(1)

…rity. The appellant will be entitled to take all the points before the assessing authority. The appeals are dismissed. There will be no order as to costs." 10. In the case of Kottex Industries (P.) Ltd. v. Asstt. CIT [2021] 129 taxmann.com 151/282 Taxman 432/437 ITR 211 (Guj.), the Gujarat High Court held that at the time of recording the reason for satisfaction of Assessing Officer, there should be prima- facie some material on the basis of which, the Department could reopen the case. The sufficiency or correctness of the material is not a thing to be considered at this stage. It will be open to the assessee to…

Jet Air Agencies Pvt. Ltd, West Bengal vs. The ACIT, Centra Circle-2(3), Ahmedabad

In the result, Ground Nos

ITA 1597/AHD/2019[2012-13]Status: DisposedITAT Ahmedabad31 May 2024AY 2012-13

Bench: Smt. Annapurna Gupta& Shri Siddhartha Nautiyal

For Appellant: Shri Ram Awatar Dhoot, A.RFor Respondent: Shri Santosh Kumar, Sr. DR
Section 147Section 234BSection 271(1)

…rity. The appellant will be entitled to take all the points before the assessing authority. The appeals are dismissed. There will be no order as to costs." 10. In the case of Kottex Industries (P.) Ltd. v. Asstt. CIT [2021] 129 taxmann.com 151/282 Taxman 432/437 ITR 211 (Guj.), the Gujarat High Court held that at the time of recording the reason for satisfaction of Assessing Officer, there should be prima- facie some material on the basis of which, the Department could reopen the case. The sufficiency or correctness of the material is not a thing to be considered at this stage. It will be open to the assessee to…

Jet Air Agencies Pvt. Ltd, West Bengal vs. The ACIT, Centra Circle-2(3), Ahmedabad

In the result, Ground Nos

ITA 1596/AHD/2019[2011-12]Status: DisposedITAT Ahmedabad31 May 2024AY 2011-12

Bench: Smt. Annapurna Gupta& Shri Siddhartha Nautiyal

For Appellant: Shri Ram Awatar Dhoot, A.RFor Respondent: Shri Santosh Kumar, Sr. DR
Section 147Section 234BSection 271(1)

…rity. The appellant will be entitled to take all the points before the assessing authority. The appeals are dismissed. There will be no order as to costs." 10. In the case of Kottex Industries (P.) Ltd. v. Asstt. CIT [2021] 129 taxmann.com 151/282 Taxman 432/437 ITR 211 (Guj.), the Gujarat High Court held that at the time of recording the reason for satisfaction of Assessing Officer, there should be prima- facie some material on the basis of which, the Department could reopen the case. The sufficiency or correctness of the material is not a thing to be considered at this stage. It will be open to the assessee to…

Jet Air Agencies Pvt. Ltd, West Bengal vs. The ACIT, Centra Circle-2(3), Ahmedabad

In the result, Ground Nos

ITA 1595/AHD/2019[2011-12]Status: DisposedITAT Ahmedabad31 May 2024AY 2011-12

Bench: Smt. Annapurna Gupta& Shri Siddhartha Nautiyal

For Appellant: Shri Ram Awatar Dhoot, A.RFor Respondent: Shri Santosh Kumar, Sr. DR
Section 147Section 234BSection 271(1)

…rity. The appellant will be entitled to take all the points before the assessing authority. The appeals are dismissed. There will be no order as to costs." 10. In the case of Kottex Industries (P.) Ltd. v. Asstt. CIT [2021] 129 taxmann.com 151/282 Taxman 432/437 ITR 211 (Guj.), the Gujarat High Court held that at the time of recording the reason for satisfaction of Assessing Officer, there should be prima- facie some material on the basis of which, the Department could reopen the case. The sufficiency or correctness of the material is not a thing to be considered at this stage. It will be open to the assessee to…

Jet Air Agencies Pvt. Ltd, West Bengal vs. The ACIT, Centra Circle-2(3), Ahmedabad

In the result, Ground Nos

ITA 1594/AHD/2019[2010-11]Status: DisposedITAT Ahmedabad31 May 2024AY 2010-11

Bench: Smt. Annapurna Gupta& Shri Siddhartha Nautiyal

For Appellant: Shri Ram Awatar Dhoot, A.RFor Respondent: Shri Santosh Kumar, Sr. DR
Section 147Section 234BSection 271(1)

…rity. The appellant will be entitled to take all the points before the assessing authority. The appeals are dismissed. There will be no order as to costs." 10. In the case of Kottex Industries (P.) Ltd. v. Asstt. CIT [2021] 129 taxmann.com 151/282 Taxman 432/437 ITR 211 (Guj.), the Gujarat High Court held that at the time of recording the reason for satisfaction of Assessing Officer, there should be prima- facie some material on the basis of which, the Department could reopen the case. The sufficiency or correctness of the material is not a thing to be considered at this stage. It will be open to the assessee to…