Lal v Competent Authority, Range-II, New Delhi11 Sheo Narain Jaiswal v. ITO12,Yashwant Talkies v 7

2 SCC 505Reported decision1989#5709 most cited

What is Lal v Competent Authority, Range-II, New Delhi11 Sheo Narain Jaiswal v. ITO12,Yashwant Talkies v 7 authority for?

Where a case is cited, the court will consider whether the facts and issues in the cited case are similar to the present case. If the facts are entirely different, the cited case is distinguishable.

20

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2012 to 2022.

Also referred to as

Lal v Competent Authority · Yashwant Talkies v 7 · distinguishable on facts · quasi judicial power · interference of government · section 148 · reassessment · judicial precedent

Judgments citing Lal v Competent Authority, Range-II, New Delhi11 Sheo Narain Jaiswal v. ITO12,Yashwant Talkies v 7

EVEREST ORGANICS LTD vs. THE COMMISSIONER OF I.T., HYDERABAD

ITTA/9/2005HC Telangana21 Sept 2022

Bench: C.V. BHASKAR REDDY,UJJAL BHUYAN

Section 143(1)(a)

…e of U.P. v. Maharaja Dharmander Prasad Singh9, State of NCT & Anr. v Sanjeev Bittoo10, Jawahar Lal v Competent Authority, Range-II, New Delhi11 Sheo Narain Jaiswal v ITO12,Yashwant Talkies v 7 (1970) 1 SCC 795 : (1970) 77 ITR 6 8 AIR 1970 SC 1896 9 (1989) 2 SCC 505 10 AIR 2005 SC 2080 11 137 ITR 605 (Del) 12 ITO 176 ITR 352 17 ITA No.6 of 2005 & other connected matters CIT13, CIT v T.R. Rajkumari14, Rajputana Mining Agencies v ITO15, and Rajesh Jhaveri Stock Brokers (P) Ltd. v ACIT16. 7. We have heard learned counsel appearing for the parties and perused the record. 8. The assessment was of the year 19…

NEELACHAL I.NIGAM L. vs. ASST.COMNR.OF I.TAX

ITA/8/2005HC Orissa17 Nov 2021

Bench: DR. JUSTICE S. MURALIDHAR (CJ),MR. JUSTICE ADITYA KUMAR MOHAPATRA

Section 143(1)(a)

…e of U.P. v. Maharaja Dharmander Prasad Singh9, State of NCT & Anr. v Sanjeev Bittoo10, Jawahar Lal v Competent Authority, Range-II, New Delhi11 Sheo Narain Jaiswal v ITO12,Yashwant Talkies v 7 (1970) 1 SCC 795 : (1970) 77 ITR 6 8 AIR 1970 SC 1896 9 (1989) 2 SCC 505 10 AIR 2005 SC 2080 11 137 ITR 605 (Del) 12 ITO 176 ITR 352 17 ITA No.6 of 2005 & other connected matters CIT13, CIT v T.R. Rajkumari14, Rajputana Mining Agencies v ITO15, and Rajesh Jhaveri Stock Brokers (P) Ltd. v ACIT16. 7. We have heard learned counsel appearing for the parties and perused the record. 8. The assessment was of the year 19…

ACIT, NEW DELHI vs. M/S. B.L. KASHYAP & SONS LTD., DELHI

In the result, appeals of the assessee are allowed and appeals of the

ITA 5546/DEL/2014[2008-09]Status: DisposedITAT Delhi30 Sept 2020AY 2008-09

Bench: Ms. Sushma Chowla, Vp & Sh. Anil Chaturvedi, Am [Through Video Conferencing] आयकर अपील सं आयकर अपील सं. / Ita Nos.4897 To 4903/Del/2014 आयकर अपील सं आयकर अपील सं िनधा"रण वष" िनधा"रण वष" / Assessment Years 2002-03 To 2008-09 िनधा"रण वष" िनधा"रण वष" M/S. B. L. Kashyap & Sons Ltd. B-1, /A-21, Mice, Mathura Road, .............अपीलाथ"/Appellant New Delhi Pan-Aaacb0205F Vs Dcit, Central Circle-17, Room No.353, E-2, Ara Centre, Jhandewalan Extn. New Delhi-110055 …………. ""यथ" / Respondent आयकर अपील सं. / Ita Nos.5540 To 5546/Del/2014 आयकर अपील सं आयकर अपील सं आयकर अपील सं िनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष" / Assessment Years 2002-03 To 2008-09 वष" Acit, Central Circle-17, Room No.353, E-2, Ara Centre, Jhandewalan Extn. ...........अपीलाथ"/Appellant New Delhi-110055 Vs M/S. B. L. Kashyap & Sons Ltd. B-1, /A-21, Mice, Mathura Road, New Delhi Pan-Aaacb0205F …………. ""यथ" / Respondent

For Appellant: Sh. Rohit Jain, AdvFor Respondent: Sh. Sanjay Goyal, CIT-DR
Section 132Section 142Section 143(2)Section 153ASection 153BSection 153B(1)

…Bihar and others: 1969(1) 2. Commissioner of Police, Bombay v. Gordhandas Bhanji: AIR 1952 SC 16 3. Anirudhsinji Karansinhji Jadeja and Another v. State of Gujarat: (1995)5 SCC 302 4. State of U.P. & others v. Maharaja Dharamander Prasad Singh & others: (1989)2 SCC 505 ITA Nos. 5540 to 5546/Del/2014 MY SUBMISSION ON THE ABOVE In this regard, following submissions may be considered showing that all these case laws are distinguishable on facts. a) The Purtabpore Co. Ltd. (Cited Supra) -- The issue was for quasi judicial power of commission v. Chief Minister. The facts in present case are entirely different. b)…

ACIT, NEW DELHI vs. M/S. B.L. KASHYAP & SONS LTD., DELHI

In the result, appeals of the assessee are allowed and appeals of the

ITA 5542/DEL/2014[2004-05]Status: DisposedITAT Delhi30 Sept 2020AY 2004-05

Bench: Ms. Sushma Chowla, Vp & Sh. Anil Chaturvedi, Am [Through Video Conferencing] आयकर अपील सं आयकर अपील सं. / Ita Nos.4897 To 4903/Del/2014 आयकर अपील सं आयकर अपील सं िनधा"रण वष" िनधा"रण वष" / Assessment Years 2002-03 To 2008-09 िनधा"रण वष" िनधा"रण वष" M/S. B. L. Kashyap & Sons Ltd. B-1, /A-21, Mice, Mathura Road, .............अपीलाथ"/Appellant New Delhi Pan-Aaacb0205F Vs Dcit, Central Circle-17, Room No.353, E-2, Ara Centre, Jhandewalan Extn. New Delhi-110055 …………. ""यथ" / Respondent आयकर अपील सं. / Ita Nos.5540 To 5546/Del/2014 आयकर अपील सं आयकर अपील सं आयकर अपील सं िनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष" / Assessment Years 2002-03 To 2008-09 वष" Acit, Central Circle-17, Room No.353, E-2, Ara Centre, Jhandewalan Extn. ...........अपीलाथ"/Appellant New Delhi-110055 Vs M/S. B. L. Kashyap & Sons Ltd. B-1, /A-21, Mice, Mathura Road, New Delhi Pan-Aaacb0205F …………. ""यथ" / Respondent

For Appellant: Sh. Rohit Jain, AdvFor Respondent: Sh. Sanjay Goyal, CIT-DR
Section 132Section 142Section 143(2)Section 153ASection 153BSection 153B(1)

…Bihar and others: 1969(1) 2. Commissioner of Police, Bombay v. Gordhandas Bhanji: AIR 1952 SC 16 3. Anirudhsinji Karansinhji Jadeja and Another v. State of Gujarat: (1995)5 SCC 302 4. State of U.P. & others v. Maharaja Dharamander Prasad Singh & others: (1989)2 SCC 505 ITA Nos. 5540 to 5546/Del/2014 MY SUBMISSION ON THE ABOVE In this regard, following submissions may be considered showing that all these case laws are distinguishable on facts. a) The Purtabpore Co. Ltd. (Cited Supra) -- The issue was for quasi judicial power of commission v. Chief Minister. The facts in present case are entirely different. b)…

ACIT, NEW DELHI vs. M/S. B.L. KASHYAP & SONS LTD., DELHI

In the result, appeals of the assessee are allowed and appeals of the

ITA 5540/DEL/2014[2002-03]Status: DisposedITAT Delhi30 Sept 2020AY 2002-03

Bench: Ms. Sushma Chowla, Vp & Sh. Anil Chaturvedi, Am [Through Video Conferencing] आयकर अपील सं आयकर अपील सं. / Ita Nos.4897 To 4903/Del/2014 आयकर अपील सं आयकर अपील सं िनधा"रण वष" िनधा"रण वष" / Assessment Years 2002-03 To 2008-09 िनधा"रण वष" िनधा"रण वष" M/S. B. L. Kashyap & Sons Ltd. B-1, /A-21, Mice, Mathura Road, .............अपीलाथ"/Appellant New Delhi Pan-Aaacb0205F Vs Dcit, Central Circle-17, Room No.353, E-2, Ara Centre, Jhandewalan Extn. New Delhi-110055 …………. ""यथ" / Respondent आयकर अपील सं. / Ita Nos.5540 To 5546/Del/2014 आयकर अपील सं आयकर अपील सं आयकर अपील सं िनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष" / Assessment Years 2002-03 To 2008-09 वष" Acit, Central Circle-17, Room No.353, E-2, Ara Centre, Jhandewalan Extn. ...........अपीलाथ"/Appellant New Delhi-110055 Vs M/S. B. L. Kashyap & Sons Ltd. B-1, /A-21, Mice, Mathura Road, New Delhi Pan-Aaacb0205F …………. ""यथ" / Respondent

For Appellant: Sh. Rohit Jain, AdvFor Respondent: Sh. Sanjay Goyal, CIT-DR
Section 132Section 142Section 143(2)Section 153ASection 153BSection 153B(1)

…Bihar and others: 1969(1) 2. Commissioner of Police, Bombay v. Gordhandas Bhanji: AIR 1952 SC 16 3. Anirudhsinji Karansinhji Jadeja and Another v. State of Gujarat: (1995)5 SCC 302 4. State of U.P. & others v. Maharaja Dharamander Prasad Singh & others: (1989)2 SCC 505 ITA Nos. 5540 to 5546/Del/2014 MY SUBMISSION ON THE ABOVE In this regard, following submissions may be considered showing that all these case laws are distinguishable on facts. a) The Purtabpore Co. Ltd. (Cited Supra) -- The issue was for quasi judicial power of commission v. Chief Minister. The facts in present case are entirely different. b)…

M/S. B.L. KASHYAP & SONS LTD.,NEW DELHI vs. DCIT, NEW DELHI

In the result, appeals of the assessee are allowed and appeals of the

ITA 4903/DEL/2014[2008-09]Status: DisposedITAT Delhi30 Sept 2020AY 2008-09

Bench: Ms. Sushma Chowla, Vp & Sh. Anil Chaturvedi, Am [Through Video Conferencing] आयकर अपील सं आयकर अपील सं. / Ita Nos.4897 To 4903/Del/2014 आयकर अपील सं आयकर अपील सं िनधा"रण वष" िनधा"रण वष" / Assessment Years 2002-03 To 2008-09 िनधा"रण वष" िनधा"रण वष" M/S. B. L. Kashyap & Sons Ltd. B-1, /A-21, Mice, Mathura Road, .............अपीलाथ"/Appellant New Delhi Pan-Aaacb0205F Vs Dcit, Central Circle-17, Room No.353, E-2, Ara Centre, Jhandewalan Extn. New Delhi-110055 …………. ""यथ" / Respondent आयकर अपील सं. / Ita Nos.5540 To 5546/Del/2014 आयकर अपील सं आयकर अपील सं आयकर अपील सं िनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष" / Assessment Years 2002-03 To 2008-09 वष" Acit, Central Circle-17, Room No.353, E-2, Ara Centre, Jhandewalan Extn. ...........अपीलाथ"/Appellant New Delhi-110055 Vs M/S. B. L. Kashyap & Sons Ltd. B-1, /A-21, Mice, Mathura Road, New Delhi Pan-Aaacb0205F …………. ""यथ" / Respondent

For Appellant: Sh. Rohit Jain, AdvFor Respondent: Sh. Sanjay Goyal, CIT-DR
Section 132Section 142Section 143(2)Section 153ASection 153BSection 153B(1)

…Bihar and others: 1969(1) 2. Commissioner of Police, Bombay v. Gordhandas Bhanji: AIR 1952 SC 16 3. Anirudhsinji Karansinhji Jadeja and Another v. State of Gujarat: (1995)5 SCC 302 4. State of U.P. & others v. Maharaja Dharamander Prasad Singh & others: (1989)2 SCC 505 ITA Nos. 5540 to 5546/Del/2014 MY SUBMISSION ON THE ABOVE In this regard, following submissions may be considered showing that all these case laws are distinguishable on facts. a) The Purtabpore Co. Ltd. (Cited Supra) -- The issue was for quasi judicial power of commission v. Chief Minister. The facts in present case are entirely different. b)…

M/S. B.L. KASHYAP & SONS LTD.,NEW DELHI vs. DCIT, NEW DELHI

In the result, appeals of the assessee are allowed and appeals of the

ITA 4901/DEL/2014[2006-07]Status: DisposedITAT Delhi30 Sept 2020AY 2006-07

Bench: Ms. Sushma Chowla, Vp & Sh. Anil Chaturvedi, Am [Through Video Conferencing] आयकर अपील सं आयकर अपील सं. / Ita Nos.4897 To 4903/Del/2014 आयकर अपील सं आयकर अपील सं िनधा"रण वष" िनधा"रण वष" / Assessment Years 2002-03 To 2008-09 िनधा"रण वष" िनधा"रण वष" M/S. B. L. Kashyap & Sons Ltd. B-1, /A-21, Mice, Mathura Road, .............अपीलाथ"/Appellant New Delhi Pan-Aaacb0205F Vs Dcit, Central Circle-17, Room No.353, E-2, Ara Centre, Jhandewalan Extn. New Delhi-110055 …………. ""यथ" / Respondent आयकर अपील सं. / Ita Nos.5540 To 5546/Del/2014 आयकर अपील सं आयकर अपील सं आयकर अपील सं िनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष" / Assessment Years 2002-03 To 2008-09 वष" Acit, Central Circle-17, Room No.353, E-2, Ara Centre, Jhandewalan Extn. ...........अपीलाथ"/Appellant New Delhi-110055 Vs M/S. B. L. Kashyap & Sons Ltd. B-1, /A-21, Mice, Mathura Road, New Delhi Pan-Aaacb0205F …………. ""यथ" / Respondent

For Appellant: Sh. Rohit Jain, AdvFor Respondent: Sh. Sanjay Goyal, CIT-DR
Section 132Section 142Section 143(2)Section 153ASection 153BSection 153B(1)

…Bihar and others: 1969(1) 2. Commissioner of Police, Bombay v. Gordhandas Bhanji: AIR 1952 SC 16 3. Anirudhsinji Karansinhji Jadeja and Another v. State of Gujarat: (1995)5 SCC 302 4. State of U.P. & others v. Maharaja Dharamander Prasad Singh & others: (1989)2 SCC 505 ITA Nos. 5540 to 5546/Del/2014 MY SUBMISSION ON THE ABOVE In this regard, following submissions may be considered showing that all these case laws are distinguishable on facts. a) The Purtabpore Co. Ltd. (Cited Supra) -- The issue was for quasi judicial power of commission v. Chief Minister. The facts in present case are entirely different. b)…

ACIT, NEW DELHI vs. M/S. B.L. KASHYAP & SONS LTD., DELHI

In the result, appeals of the assessee are allowed and appeals of the

ITA 5545/DEL/2014[2007-08]Status: DisposedITAT Delhi30 Sept 2020AY 2007-08

Bench: Ms. Sushma Chowla, Vp & Sh. Anil Chaturvedi, Am [Through Video Conferencing] आयकर अपील सं आयकर अपील सं. / Ita Nos.4897 To 4903/Del/2014 आयकर अपील सं आयकर अपील सं िनधा"रण वष" िनधा"रण वष" / Assessment Years 2002-03 To 2008-09 िनधा"रण वष" िनधा"रण वष" M/S. B. L. Kashyap & Sons Ltd. B-1, /A-21, Mice, Mathura Road, .............अपीलाथ"/Appellant New Delhi Pan-Aaacb0205F Vs Dcit, Central Circle-17, Room No.353, E-2, Ara Centre, Jhandewalan Extn. New Delhi-110055 …………. ""यथ" / Respondent आयकर अपील सं. / Ita Nos.5540 To 5546/Del/2014 आयकर अपील सं आयकर अपील सं आयकर अपील सं िनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष" / Assessment Years 2002-03 To 2008-09 वष" Acit, Central Circle-17, Room No.353, E-2, Ara Centre, Jhandewalan Extn. ...........अपीलाथ"/Appellant New Delhi-110055 Vs M/S. B. L. Kashyap & Sons Ltd. B-1, /A-21, Mice, Mathura Road, New Delhi Pan-Aaacb0205F …………. ""यथ" / Respondent

For Appellant: Sh. Rohit Jain, AdvFor Respondent: Sh. Sanjay Goyal, CIT-DR
Section 132Section 142Section 143(2)Section 153ASection 153BSection 153B(1)

…Bihar and others: 1969(1) 2. Commissioner of Police, Bombay v. Gordhandas Bhanji: AIR 1952 SC 16 3. Anirudhsinji Karansinhji Jadeja and Another v. State of Gujarat: (1995)5 SCC 302 4. State of U.P. & others v. Maharaja Dharamander Prasad Singh & others: (1989)2 SCC 505 ITA Nos. 5540 to 5546/Del/2014 MY SUBMISSION ON THE ABOVE In this regard, following submissions may be considered showing that all these case laws are distinguishable on facts. a) The Purtabpore Co. Ltd. (Cited Supra) -- The issue was for quasi judicial power of commission v. Chief Minister. The facts in present case are entirely different. b)…

ACIT, NEW DELHI vs. M/S. B.L. KASHYAP & SONS LTD., DELHI

In the result, appeals of the assessee are allowed and appeals of the

ITA 5544/DEL/2014[2006-07]Status: DisposedITAT Delhi30 Sept 2020AY 2006-07

Bench: Ms. Sushma Chowla, Vp & Sh. Anil Chaturvedi, Am [Through Video Conferencing] आयकर अपील सं आयकर अपील सं. / Ita Nos.4897 To 4903/Del/2014 आयकर अपील सं आयकर अपील सं िनधा"रण वष" िनधा"रण वष" / Assessment Years 2002-03 To 2008-09 िनधा"रण वष" िनधा"रण वष" M/S. B. L. Kashyap & Sons Ltd. B-1, /A-21, Mice, Mathura Road, .............अपीलाथ"/Appellant New Delhi Pan-Aaacb0205F Vs Dcit, Central Circle-17, Room No.353, E-2, Ara Centre, Jhandewalan Extn. New Delhi-110055 …………. ""यथ" / Respondent आयकर अपील सं. / Ita Nos.5540 To 5546/Del/2014 आयकर अपील सं आयकर अपील सं आयकर अपील सं िनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष" / Assessment Years 2002-03 To 2008-09 वष" Acit, Central Circle-17, Room No.353, E-2, Ara Centre, Jhandewalan Extn. ...........अपीलाथ"/Appellant New Delhi-110055 Vs M/S. B. L. Kashyap & Sons Ltd. B-1, /A-21, Mice, Mathura Road, New Delhi Pan-Aaacb0205F …………. ""यथ" / Respondent

For Appellant: Sh. Rohit Jain, AdvFor Respondent: Sh. Sanjay Goyal, CIT-DR
Section 132Section 142Section 143(2)Section 153ASection 153BSection 153B(1)

…Bihar and others: 1969(1) 2. Commissioner of Police, Bombay v. Gordhandas Bhanji: AIR 1952 SC 16 3. Anirudhsinji Karansinhji Jadeja and Another v. State of Gujarat: (1995)5 SCC 302 4. State of U.P. & others v. Maharaja Dharamander Prasad Singh & others: (1989)2 SCC 505 ITA Nos. 5540 to 5546/Del/2014 MY SUBMISSION ON THE ABOVE In this regard, following submissions may be considered showing that all these case laws are distinguishable on facts. a) The Purtabpore Co. Ltd. (Cited Supra) -- The issue was for quasi judicial power of commission v. Chief Minister. The facts in present case are entirely different. b)…

ACIT, NEW DELHI vs. M/S. B.L. KASHYAP & SONS LTD., DELHI

In the result, appeals of the assessee are allowed and appeals of the

ITA 5543/DEL/2014[2005-06]Status: DisposedITAT Delhi30 Sept 2020AY 2005-06

Bench: Ms. Sushma Chowla, Vp & Sh. Anil Chaturvedi, Am [Through Video Conferencing] आयकर अपील सं आयकर अपील सं. / Ita Nos.4897 To 4903/Del/2014 आयकर अपील सं आयकर अपील सं िनधा"रण वष" िनधा"रण वष" / Assessment Years 2002-03 To 2008-09 िनधा"रण वष" िनधा"रण वष" M/S. B. L. Kashyap & Sons Ltd. B-1, /A-21, Mice, Mathura Road, .............अपीलाथ"/Appellant New Delhi Pan-Aaacb0205F Vs Dcit, Central Circle-17, Room No.353, E-2, Ara Centre, Jhandewalan Extn. New Delhi-110055 …………. ""यथ" / Respondent आयकर अपील सं. / Ita Nos.5540 To 5546/Del/2014 आयकर अपील सं आयकर अपील सं आयकर अपील सं िनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष" / Assessment Years 2002-03 To 2008-09 वष" Acit, Central Circle-17, Room No.353, E-2, Ara Centre, Jhandewalan Extn. ...........अपीलाथ"/Appellant New Delhi-110055 Vs M/S. B. L. Kashyap & Sons Ltd. B-1, /A-21, Mice, Mathura Road, New Delhi Pan-Aaacb0205F …………. ""यथ" / Respondent

For Appellant: Sh. Rohit Jain, AdvFor Respondent: Sh. Sanjay Goyal, CIT-DR
Section 132Section 142Section 143(2)Section 153ASection 153BSection 153B(1)

…Bihar and others: 1969(1) 2. Commissioner of Police, Bombay v. Gordhandas Bhanji: AIR 1952 SC 16 3. Anirudhsinji Karansinhji Jadeja and Another v. State of Gujarat: (1995)5 SCC 302 4. State of U.P. & others v. Maharaja Dharamander Prasad Singh & others: (1989)2 SCC 505 ITA Nos. 5540 to 5546/Del/2014 MY SUBMISSION ON THE ABOVE In this regard, following submissions may be considered showing that all these case laws are distinguishable on facts. a) The Purtabpore Co. Ltd. (Cited Supra) -- The issue was for quasi judicial power of commission v. Chief Minister. The facts in present case are entirely different. b)…

ACIT, NEW DELHI vs. M/S. B.L. KASHYAP & SONS LTD., DELHI

In the result, appeals of the assessee are allowed and appeals of the

ITA 5541/DEL/2014[2003-04]Status: DisposedITAT Delhi30 Sept 2020AY 2003-04

Bench: Ms. Sushma Chowla, Vp & Sh. Anil Chaturvedi, Am [Through Video Conferencing] आयकर अपील सं आयकर अपील सं. / Ita Nos.4897 To 4903/Del/2014 आयकर अपील सं आयकर अपील सं िनधा"रण वष" िनधा"रण वष" / Assessment Years 2002-03 To 2008-09 िनधा"रण वष" िनधा"रण वष" M/S. B. L. Kashyap & Sons Ltd. B-1, /A-21, Mice, Mathura Road, .............अपीलाथ"/Appellant New Delhi Pan-Aaacb0205F Vs Dcit, Central Circle-17, Room No.353, E-2, Ara Centre, Jhandewalan Extn. New Delhi-110055 …………. ""यथ" / Respondent आयकर अपील सं. / Ita Nos.5540 To 5546/Del/2014 आयकर अपील सं आयकर अपील सं आयकर अपील सं िनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष" / Assessment Years 2002-03 To 2008-09 वष" Acit, Central Circle-17, Room No.353, E-2, Ara Centre, Jhandewalan Extn. ...........अपीलाथ"/Appellant New Delhi-110055 Vs M/S. B. L. Kashyap & Sons Ltd. B-1, /A-21, Mice, Mathura Road, New Delhi Pan-Aaacb0205F …………. ""यथ" / Respondent

For Appellant: Sh. Rohit Jain, AdvFor Respondent: Sh. Sanjay Goyal, CIT-DR
Section 132Section 142Section 143(2)Section 153ASection 153BSection 153B(1)

…Bihar and others: 1969(1) 2. Commissioner of Police, Bombay v. Gordhandas Bhanji: AIR 1952 SC 16 3. Anirudhsinji Karansinhji Jadeja and Another v. State of Gujarat: (1995)5 SCC 302 4. State of U.P. & others v. Maharaja Dharamander Prasad Singh & others: (1989)2 SCC 505 ITA Nos. 5540 to 5546/Del/2014 MY SUBMISSION ON THE ABOVE In this regard, following submissions may be considered showing that all these case laws are distinguishable on facts. a) The Purtabpore Co. Ltd. (Cited Supra) -- The issue was for quasi judicial power of commission v. Chief Minister. The facts in present case are entirely different. b)…

M/S. B.L. KASHYAP & SONS LTD.,NEW DELHI vs. DCIT, NEW DELHI

In the result, appeals of the assessee are allowed and appeals of the

ITA 4902/DEL/2014[2007-08]Status: DisposedITAT Delhi30 Sept 2020AY 2007-08

Bench: Ms. Sushma Chowla, Vp & Sh. Anil Chaturvedi, Am [Through Video Conferencing] आयकर अपील सं आयकर अपील सं. / Ita Nos.4897 To 4903/Del/2014 आयकर अपील सं आयकर अपील सं िनधा"रण वष" िनधा"रण वष" / Assessment Years 2002-03 To 2008-09 िनधा"रण वष" िनधा"रण वष" M/S. B. L. Kashyap & Sons Ltd. B-1, /A-21, Mice, Mathura Road, .............अपीलाथ"/Appellant New Delhi Pan-Aaacb0205F Vs Dcit, Central Circle-17, Room No.353, E-2, Ara Centre, Jhandewalan Extn. New Delhi-110055 …………. ""यथ" / Respondent आयकर अपील सं. / Ita Nos.5540 To 5546/Del/2014 आयकर अपील सं आयकर अपील सं आयकर अपील सं िनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष" / Assessment Years 2002-03 To 2008-09 वष" Acit, Central Circle-17, Room No.353, E-2, Ara Centre, Jhandewalan Extn. ...........अपीलाथ"/Appellant New Delhi-110055 Vs M/S. B. L. Kashyap & Sons Ltd. B-1, /A-21, Mice, Mathura Road, New Delhi Pan-Aaacb0205F …………. ""यथ" / Respondent

For Appellant: Sh. Rohit Jain, AdvFor Respondent: Sh. Sanjay Goyal, CIT-DR
Section 132Section 142Section 143(2)Section 153ASection 153BSection 153B(1)

…Bihar and others: 1969(1) 2. Commissioner of Police, Bombay v. Gordhandas Bhanji: AIR 1952 SC 16 3. Anirudhsinji Karansinhji Jadeja and Another v. State of Gujarat: (1995)5 SCC 302 4. State of U.P. & others v. Maharaja Dharamander Prasad Singh & others: (1989)2 SCC 505 ITA Nos. 5540 to 5546/Del/2014 MY SUBMISSION ON THE ABOVE In this regard, following submissions may be considered showing that all these case laws are distinguishable on facts. a) The Purtabpore Co. Ltd. (Cited Supra) -- The issue was for quasi judicial power of commission v. Chief Minister. The facts in present case are entirely different. b)…

M/S. B.L. KASHYAP & SONS LTD.,NEW DELHI vs. DCIT, NEW DELHI

In the result, appeals of the assessee are allowed and appeals of the

ITA 4898/DEL/2014[2003-04]Status: DisposedITAT Delhi30 Sept 2020AY 2003-04

Bench: Ms. Sushma Chowla, Vp & Sh. Anil Chaturvedi, Am [Through Video Conferencing] आयकर अपील सं आयकर अपील सं. / Ita Nos.4897 To 4903/Del/2014 आयकर अपील सं आयकर अपील सं िनधा"रण वष" िनधा"रण वष" / Assessment Years 2002-03 To 2008-09 िनधा"रण वष" िनधा"रण वष" M/S. B. L. Kashyap & Sons Ltd. B-1, /A-21, Mice, Mathura Road, .............अपीलाथ"/Appellant New Delhi Pan-Aaacb0205F Vs Dcit, Central Circle-17, Room No.353, E-2, Ara Centre, Jhandewalan Extn. New Delhi-110055 …………. ""यथ" / Respondent आयकर अपील सं. / Ita Nos.5540 To 5546/Del/2014 आयकर अपील सं आयकर अपील सं आयकर अपील सं िनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष" / Assessment Years 2002-03 To 2008-09 वष" Acit, Central Circle-17, Room No.353, E-2, Ara Centre, Jhandewalan Extn. ...........अपीलाथ"/Appellant New Delhi-110055 Vs M/S. B. L. Kashyap & Sons Ltd. B-1, /A-21, Mice, Mathura Road, New Delhi Pan-Aaacb0205F …………. ""यथ" / Respondent

For Appellant: Sh. Rohit Jain, AdvFor Respondent: Sh. Sanjay Goyal, CIT-DR
Section 132Section 142Section 143(2)Section 153ASection 153BSection 153B(1)

…Bihar and others: 1969(1) 2. Commissioner of Police, Bombay v. Gordhandas Bhanji: AIR 1952 SC 16 3. Anirudhsinji Karansinhji Jadeja and Another v. State of Gujarat: (1995)5 SCC 302 4. State of U.P. & others v. Maharaja Dharamander Prasad Singh & others: (1989)2 SCC 505 ITA Nos. 5540 to 5546/Del/2014 MY SUBMISSION ON THE ABOVE In this regard, following submissions may be considered showing that all these case laws are distinguishable on facts. a) The Purtabpore Co. Ltd. (Cited Supra) -- The issue was for quasi judicial power of commission v. Chief Minister. The facts in present case are entirely different. b)…

M/S. B.L. KASHYAP & SONS LTD.,NEW DELHI vs. DCIT, NEW DELHI

In the result, appeals of the assessee are allowed and appeals of the

ITA 4897/DEL/2014[2002-03]Status: DisposedITAT Delhi30 Sept 2020AY 2002-03

Bench: Ms. Sushma Chowla, Vp & Sh. Anil Chaturvedi, Am [Through Video Conferencing] आयकर अपील सं आयकर अपील सं. / Ita Nos.4897 To 4903/Del/2014 आयकर अपील सं आयकर अपील सं िनधा"रण वष" िनधा"रण वष" / Assessment Years 2002-03 To 2008-09 िनधा"रण वष" िनधा"रण वष" M/S. B. L. Kashyap & Sons Ltd. B-1, /A-21, Mice, Mathura Road, .............अपीलाथ"/Appellant New Delhi Pan-Aaacb0205F Vs Dcit, Central Circle-17, Room No.353, E-2, Ara Centre, Jhandewalan Extn. New Delhi-110055 …………. ""यथ" / Respondent आयकर अपील सं. / Ita Nos.5540 To 5546/Del/2014 आयकर अपील सं आयकर अपील सं आयकर अपील सं िनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष" / Assessment Years 2002-03 To 2008-09 वष" Acit, Central Circle-17, Room No.353, E-2, Ara Centre, Jhandewalan Extn. ...........अपीलाथ"/Appellant New Delhi-110055 Vs M/S. B. L. Kashyap & Sons Ltd. B-1, /A-21, Mice, Mathura Road, New Delhi Pan-Aaacb0205F …………. ""यथ" / Respondent

For Appellant: Sh. Rohit Jain, AdvFor Respondent: Sh. Sanjay Goyal, CIT-DR
Section 132Section 142Section 143(2)Section 153ASection 153BSection 153B(1)

…Bihar and others: 1969(1) 2. Commissioner of Police, Bombay v. Gordhandas Bhanji: AIR 1952 SC 16 3. Anirudhsinji Karansinhji Jadeja and Another v. State of Gujarat: (1995)5 SCC 302 4. State of U.P. & others v. Maharaja Dharamander Prasad Singh & others: (1989)2 SCC 505 ITA Nos. 5540 to 5546/Del/2014 MY SUBMISSION ON THE ABOVE In this regard, following submissions may be considered showing that all these case laws are distinguishable on facts. a) The Purtabpore Co. Ltd. (Cited Supra) -- The issue was for quasi judicial power of commission v. Chief Minister. The facts in present case are entirely different. b)…

ACIT, NEW DELHI vs. M/S. SOUL SPACE PROJECTS LTD., DELHI

In the result, the appeals of the revenue are dismissed and the Cross Objections of the assessee are allowed

ITA 193/DEL/2015[2007-08]Status: DisposedITAT Delhi03 Jun 2020AY 2007-08

Bench: Ms. Sushma Chowladr. B. R. R. Kumarita No. 193/Del/2015 : Asstt. Year : 2007-08 Ita No. 1849/Del/2015 : Asstt. Year : 2008-09 Acit, Vs Soul Space Projects Ltd., Central Circle-15, E-23/B-1, Extn. Mcie, Mathura New Delhi-110055 Road, New Delhi-110044 (Appellant) (Respondent) Pan No. Aajcs7736F Co No. 271/Del/2015 : Asstt. Year : 2007-08 Co No. 284/Del/2015 : Asstt. Year : 2008-09 Soul Space Projects Ltd., Vs Acit, E-23/B-1, Extn. Mcie, Mathura Central Circle-15, Road, New Delhi-110044 New Delhi-110055 (Appellant) (Respondent) Pan No. Aajcs7736F

For Appellant: Sh. Rohit Jain, AdvFor Respondent: Sh. H. K. Choudhary, CIT DR
Section 14ASection 40Section 40A(2)(b)

…Bihar and others: 1969(1) 12.Commissioner of Police, Bombay v. Gordhandas Bhanji: AIR 1952 SC 16 13.Anirudhsinji Karansinhji Jadeja and Another v. State of Gujarat: (1995)5 SCC 302 14.State of U.P. & others v. Maharaja Dharamander Prasad Singh & others: (1989)2 SCC 505 CO Nos. 271 & 284/Del/2015 Soul Space Projects Ltd. My submission are as under:- a) The Purtabpore Co. Ltd. (Cited Supra) The issue was for quasi judicial power of commission v. Chief Minister. The facts in present case are entirely different. b) Gordhandas Bhauii (Cited Supra) The issue was the power of commission vis-a vis the interference of…

ACIT, NEW DELHI vs. M/S. SOUL SPACE PROJECTS LTD., NEW DELHI

In the result, the appeals of the revenue are dismissed and the Cross Objections of the assessee are allowed

ITA 1849/DEL/2015[2008-09]Status: DisposedITAT Delhi03 Jun 2020AY 2008-09

Bench: Ms. Sushma Chowladr. B. R. R. Kumarita No. 193/Del/2015 : Asstt. Year : 2007-08 Ita No. 1849/Del/2015 : Asstt. Year : 2008-09 Acit, Vs Soul Space Projects Ltd., Central Circle-15, E-23/B-1, Extn. Mcie, Mathura New Delhi-110055 Road, New Delhi-110044 (Appellant) (Respondent) Pan No. Aajcs7736F Co No. 271/Del/2015 : Asstt. Year : 2007-08 Co No. 284/Del/2015 : Asstt. Year : 2008-09 Soul Space Projects Ltd., Vs Acit, E-23/B-1, Extn. Mcie, Mathura Central Circle-15, Road, New Delhi-110044 New Delhi-110055 (Appellant) (Respondent) Pan No. Aajcs7736F

For Appellant: Sh. Rohit Jain, AdvFor Respondent: Sh. H. K. Choudhary, CIT DR
Section 14ASection 40Section 40A(2)(b)

…Bihar and others: 1969(1) 12.Commissioner of Police, Bombay v. Gordhandas Bhanji: AIR 1952 SC 16 13.Anirudhsinji Karansinhji Jadeja and Another v. State of Gujarat: (1995)5 SCC 302 14.State of U.P. & others v. Maharaja Dharamander Prasad Singh & others: (1989)2 SCC 505 CO Nos. 271 & 284/Del/2015 Soul Space Projects Ltd. My submission are as under:- a) The Purtabpore Co. Ltd. (Cited Supra) The issue was for quasi judicial power of commission v. Chief Minister. The facts in present case are entirely different. b) Gordhandas Bhauii (Cited Supra) The issue was the power of commission vis-a vis the interference of…

C. SANYASI RAJU vs. THE ASST. COMMISSIONER OF INCOME-TAX, CENTRAL CIRCLE, VIZAG.

ITTA/7/2005HC Telangana21 Nov 2017

Bench: C.V.NAGARJUNA REDDY,T.AMARNATH GOUD

Section 143(1)(a)

…e of U.P. v. Maharaja Dharmander Prasad Singh9, State of NCT & Anr. v Sanjeev Bittoo10, Jawahar Lal v Competent Authority, Range-II, New Delhi11 Sheo Narain Jaiswal v ITO12,Yashwant Talkies v 7 (1970) 1 SCC 795 : (1970) 77 ITR 6 8 AIR 1970 SC 1896 9 (1989) 2 SCC 505 10 AIR 2005 SC 2080 11 137 ITR 605 (Del) 12 ITO 176 ITR 352 17 ITA No.6 of 2005 & other connected matters CIT13, CIT v T.R. Rajkumari14, Rajputana Mining Agencies v ITO15, and Rajesh Jhaveri Stock Brokers (P) Ltd. v ACIT16. 7. We have heard learned counsel appearing for the parties and perused the record. 8. The assessment was of the year 19…

SATISH N vs. STATE OF KARNATAKA

WP/30917/2016HC Karnataka10 Nov 2016

Bench: The Hon’Ble Mr. Justice Raghvendra S. Chauhan

…ab [ (1992) Supp (1) SCC 684], Uttar Pradesh Power Corporation Limited v. National Thermal Power Corporation Limited and Others [ (2009) 6 SCC 235] and on 73 State of U.P. and Another v. Maharaja Dharmander Prashad Singh and Others [ (1999) 2 SCC 505], the learned counsel have pleaded that the power to regulate implies the power to prescribe and enforce all such proper and reasonable Rules and Regulations as may be deemed necessary to conduct the business in a proper and orderly manner. Therefore, the State has the power to prescribe reasonable rules, regulations or conditions subject to…

The Commissioner of Income Tax-III vs. M/s.Samrakshna Electricals Ltd

ITTA/28/2010HC Telangana21 Mar 2016

Bench: RAMESH RANGANATHAN,M.SATYANARAYANA MURTHY

Section 143(1)(a)

…e of U.P. v. Maharaja Dharmander Prasad Singh9, State of NCT & Anr. v Sanjeev Bittoo10, Jawahar Lal v Competent Authority, Range-II, New Delhi11 Sheo Narain Jaiswal v ITO12,Yashwant Talkies v 7 (1970) 1 SCC 795 : (1970) 77 ITR 6 8 AIR 1970 SC 1896 9 (1989) 2 SCC 505 10 AIR 2005 SC 2080 11 137 ITR 605 (Del) 12 ITO 176 ITR 352 17 ITA No.6 of 2005 & other connected matters CIT13, CIT v T.R. Rajkumari14, Rajputana Mining Agencies v ITO15, and Rajesh Jhaveri Stock Brokers (P) Ltd. v ACIT16. 7. We have heard learned counsel appearing for the parties and perused the record. 8. The assessment was of the year 19…

M/s.GVK Petro Chemicals Private Limited,(Novo Resins AND vs. The Deputy Commissioner of Income Tax,

ITTA/8/2005HC Telangana05 Jul 2012
Section 143(1)(a)

…e of U.P. v. Maharaja Dharmander Prasad Singh9, State of NCT & Anr. v Sanjeev Bittoo10, Jawahar Lal v Competent Authority, Range-II, New Delhi11 Sheo Narain Jaiswal v ITO12,Yashwant Talkies v 7 (1970) 1 SCC 795 : (1970) 77 ITR 6 8 AIR 1970 SC 1896 9 (1989) 2 SCC 505 10 AIR 2005 SC 2080 11 137 ITR 605 (Del) 12 ITO 176 ITR 352 17 ITA No.6 of 2005 & other connected matters CIT13, CIT v T.R. Rajkumari14, Rajputana Mining Agencies v ITO15, and Rajesh Jhaveri Stock Brokers (P) Ltd. v ACIT16. 7. We have heard learned counsel appearing for the parties and perused the record. 8. The assessment was of the year 19…

Lal v Competent Authority, Range-II, New Delhi11 Sheo Narain Jaiswal v. ITO12,Yashwant Talkies v 7 (2 SCC 505) — Cited in 20 Judgments | BharatTax