Mahalakshmi Motors Ltd. v. DCIT

265 ITR 53Reported decision#20303 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2020 to 2021.

Judgments citing Mahalakshmi Motors Ltd. v. DCIT

ASST. COMMISSIONER OF INCOME TAX, CIRCLE-1, KADAPA vs. P.MAHESWARA REDDY , KADAPA

Appeal is dismissed

ITA 1944/HYD/2018[2009-10]Status: DisposedITAT Hyderabad24 Aug 2021AY 2009-10

Bench: Shri S.S. Godara & Shri L. P. Sahu(Through Virtual Hearing)

For Appellant: Shri Anil Sant (D.R.)For Respondent: Shri S. Rama Rao (A.R.)
Section 143(3)Section 147Section 148

…able in the assessment records or that there was a failure of the assessee to disclose fully and truly all material facts before him. Further, the decision of Hon'ble Andhra Pradesh High Court In the case of Mahalaxmi Motors ltd vs, Dy.CIT reported in (2004) (265 ITR 53) has held that where all the facts were available before the assessing authority While making te original assessment and the assessing authority allowed the claim, the Department cannot reopen the assessment even if there is loss of revenue or even if legal inferences drawn by the assessee is erroneous in the first place when full and true disclos…

DY. COMMISSIONER OF INCOME TAX , CIRCLE-1(1), HYDERABAD vs. ANDHRA BANK , HYDERABAD

In the result appeal of the assessee is allowed and the appeal of the revenue is dismissed

ITA 315/HYD/2019[2010-11]Status: DisposedITAT Hyderabad20 May 2021AY 2010-11

Bench: Shri Satbeer Singh Godara & Shri Laxmi Prasad Sahuassessment Year: 2010-11 Union Bank Of India, Vs. Dy. Commissioner Of (Erstwhile Andhra Income-Tax, Bank), Hyderabad. Circle – 1(1), Hyderabad. Pan – Aabca 7375C (Appellants) (Respondent) Assessment Year: 2010-11 Dy. Commissioner Of Vs. Union Bank Of India, Income-Tax, (Erstwhile Andhra Circle – 1(1), Bank), Hyderabad. Hyderabad Pan – Aabca 7375C

For Appellant: Shri S. AnanthamFor Respondent: Smt. Amisha S. Gupt
Section 143Section 143(3)Section 147Section 148Section 36

…elevant assessment year in which the assessment was completed" when there is no failure to file return or to disclose fully and truly all material facts. We also rely on the decision of Andhra Pradesh High Court in the case of Mahalakshmi Motors Ltd. Vs DCIT [265 ITR 53] wherein it was held that issue of notice u/s.148 is not valid when all the material facts for completion of assessment are filed by the assessee. We also rely on the proposition approved by various Hon'ble Courts as discussed hereunder. The Supreme Court and also several High Courts and the Andhra Pradesh High Court in the cases of V.S.L.Narasimh…

UNION BANK OF INDIA (ERSTWHILE-ANDHRA BANK),MUMBAI vs. DY. COMMISSIONER OF INCOME TAX , CIRCLE-1(1), HYDERABAD

In the result appeal of the assessee is allowed and the appeal of the revenue is dismissed

ITA 192/HYD/2019[2010-11]Status: DisposedITAT Hyderabad20 May 2021AY 2010-11

Bench: Shri Satbeer Singh Godara & Shri Laxmi Prasad Sahuassessment Year: 2010-11 Union Bank Of India, Vs. Dy. Commissioner Of (Erstwhile Andhra Income-Tax, Bank), Hyderabad. Circle – 1(1), Hyderabad. Pan – Aabca 7375C (Appellants) (Respondent) Assessment Year: 2010-11 Dy. Commissioner Of Vs. Union Bank Of India, Income-Tax, (Erstwhile Andhra Circle – 1(1), Bank), Hyderabad. Hyderabad Pan – Aabca 7375C

For Appellant: Shri S. AnanthamFor Respondent: Smt. Amisha S. Gupt
Section 143Section 143(3)Section 147Section 148Section 36

…elevant assessment year in which the assessment was completed" when there is no failure to file return or to disclose fully and truly all material facts. We also rely on the decision of Andhra Pradesh High Court in the case of Mahalakshmi Motors Ltd. Vs DCIT [265 ITR 53] wherein it was held that issue of notice u/s.148 is not valid when all the material facts for completion of assessment are filed by the assessee. We also rely on the proposition approved by various Hon'ble Courts as discussed hereunder. The Supreme Court and also several High Courts and the Andhra Pradesh High Court in the cases of V.S.L.Narasimh…

NAVA BHARAT VENTURES LIMITED,HYDERABAD vs. ASST. COMMISSIONER OF INCOME TAX, CIRCLE-16(1), HYDERABAD

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

ITA 384/HYD/2018[2009-10]Status: DisposedITAT Hyderabad04 Sept 2020AY 2009-10

Bench: Smt. P. Madhavi Devi & Shri D.S.Sunder Singhassessment Year:2009-10

For Appellant: Sri V. Shiva KumarFor Respondent: Smt. N. Swapna, DR
Section 115JSection 143Section 143(3)Section 144CSection 147Section 148Section 2(47)Section 50C

…ITA No 384 of 2018 Nav Bharat Ventures Ltd IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ A ‘ Bench, Hyderabad (Through Video Conferencing) Before Smt. P. Madhavi Devi, Judicial Member AND Shri D.S.Sunder Singh, Accountant Member Assessment Year:2009-10 Nava Bharat Ventures Ltd Vs. Asstt. Commissioner of Hyderabad Income Tax, Circle 16(1) PAN:AAACN7327C Hyderabad (Appellant) (Respondent) Assessee by: Sri V. Shiva Kumar Revenue by: Smt. N. Swapna, DR Date of hearing: 01/09/2020 Date of pronouncement: 04/09/2020 ORDER Per D.S. Sunder Singh, A.M. This is assessee’s appeal for the A.Y 2009-10 against the o…

Mahalakshmi Motors Ltd. v. DCIT (265 ITR 53) — Cited in 4 Judgments | BharatTax