Malabar Industrial Co. Ltd. v. CIT

268 ITR 128High Court2004#1747 most cited

What is Malabar Industrial Co. Ltd. v. CIT authority for?

Revision under Section 263 requires an assessment order to be both erroneous and prejudicial to the revenue. It is not permissible if the Assessing Officer adopted a legally permissible view, one of two possible views, or applied mind to the issues, despite the Commissioner's differing opinion or perceived inadequate enquiry.

65

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2010 to 2026.

Also referred to as

Malabar Industrial Co. Ltd. v. CIT · Section 263 · revisionary power · erroneous and prejudicial to revenue · inadequate enquiry · non-application of mind · two views possible · permissible course · Commissioner's different opinion · scope of Section 263 · 268 ITR 128 · 8 ITR (Trib) 403

Also reported as

8 ITR (Trib) 403

Sections most often in play

Section 263Section 143(3)Section 142(1)Section 143(2)Section 271(1)(c)Section 11(1)(d)Section 147Section 250

Issues it is cited on

inadequate enquirymalabar industriallack of enquiryrevision under section 263section 263(1)revision u/s 263erroneous and prejudicialnon-application of mindsection 56(2)(vii)kelvinatorsection 263section 26

Judgments citing Malabar Industrial Co. Ltd. v. CIT

Commissioner of Income Tax (Ltu) vs. International Tractors Limited

ITA/1189/2009HC Delhi20 Jul 2017

Bench: CASES PERTAINING TO SPL.DIVISION BENCHES

Section 147Section 260ASection 80

…e issue of exercise of jurisdictional powers under Section 263 of the Act, reliance was placed on the decision in Malabar Industrial Co. Ltd. v. CIT (2000) 243 ITR 83 (SC) and the decision of Punjab and Haryana High Court in CIT v. Max India Limited (2004) 268 ITR 128 (P&H) which was upheld by the Supreme Court in CIT v. Max India Limited (2007) 295 ITR 282 (SC). Interpretation of Section 80 IA 33.The Court first takes up for consideration the question of interpretation of Section 80-IA of the Act. The said section, provided for "Deductions in respect of profits and gains from industrial undertaking…

Technip Uk Ltd., Gurgaon vs. DIT, New Delhi

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

ITA 4284/DEL/2013[2008-09]Status: DisposedITAT Delhi24 Apr 2017AY 2008-09

Bench: Shri R.K. Panda & Smt. Beena A. Pillai[Assessment Year: 2008-09] Technip Uk Limited Vs. The D.I.T. C/O Bmr & Associates Llp International - Ii 22Nd Floor, Building No. 5 New Delhi Tower ‘A’, Dlf Cyber City, Dlf Phase Iii, Gurgaon Haryana Pan : Aacct 8268 N (Appellant) (Respondent)

For Appellant: Shri Ajay Vohra, AdvFor Respondent: Shri Anuj Arora, Sr- DR
Section 263Section 4Section 44BSection 44D

…the interest of the Revenue must be cumulatively satisfied before the ld. CIT can seek to exercise revisionary jurisdiction u/s 263 of the Act. For the above proposition, he also relied on the following decisions: 11 a) CIT Vs. Max India Limited reported in 268 ITR 128 [P&H] b) CIT V. Arvind Jewellers: 259 ITR 502 (Guj.) [SLP of the Revenue dismissed in 266 ITR (St.) 101.] c) Vimgi Investment (P) Limited: 290 ITR 505 (Del) d) CIT vs. Vikash Polymers: 194 Taxman 57 (Del) e) CIT v. Hindustan Coca Cola Beverages (P) Ltd.: 331 ITR 192:(Del.) f) CIT v. International Travel House Ltd.: 194 Taxman 324 (Del.) g) CIT v…

M/S Indian Farmers Fertiliser Cooperative Ltd., New Delhi vs. Pr CIT, New Delhi

In the result, the Appeal filed by the Assessee stands allowed

ITA 2487/DEL/2016[2010-11]Status: DisposedITAT Delhi19 Sept 2016AY 2010-11

Bench: Shri H.S. Sidhu & Shri J.S. Reddy

For Appellant: Sh. Vijay Ranjan, Adv. Sh. Vartik RFor Respondent: Sh. A.K. Saroha, CIT(DR)
Section 263Section 36(1)(iii)

…be a ground for Revision. 3.19 In support of the above legal argument, reliance is placed on the following pronouncements of the judiciary : (Relevant extracts reproduced for ease of reference): i. SC in Max India Limited 295 ITR 282 (2007) affirming P&H HC 268 ITR 128 and following SC in Malabar Industrial Co. Ltd 243 ITR 83 (2000) “Every loss of revenue as a consequence of an order of the Assessing Officer cannot be treated as prejudicial to the interests of the Revenue. For example, when an Income-tax Officer adopted one of the courses permissible in law and it has resulted in loss of Revenue; or where two v…

Ms. Beena Jain, Meerut vs. CIT, Meerut

In the result, the appeal filed by the assessee is thereby allowed

ITA 2080/DEL/2013[2008-09]Status: DisposedITAT Delhi30 Sept 2015AY 2008-09

Bench: Shri Inturi Rama Rao & Smt. Beena Pillai

Section 143(3)Section 145(3)Section 263Section 68

…action under section 263 and it could not be held to be justified. In this case, the Hon. High Court relied upon the judgment of the Supreme Court, in the case of Malabar Industrial Co. Ltd. Vs. CIT [2000] 243 ITR 83 (SC). (h) Ramakant Singh Vs CIT [2011] 8 ITR (Trib) 403 (Patna) It was held in this case that the Questionnaire issued by the AO covered all the points raised by the CIT in his show- cause notice and in the order passed under section 263, and on all these points reply along with necessary details and evidence was furnished by the assessee before the AO, during the course of the assessment procee…

Commissioner of Income Tax vs. Honda Siel Power Products Ltd

ITA/1376/2009HC Delhi05 Jul 2010

Bench: HON'BLE MR. JUSTICE BADAR DURREZ AHMED,HON'BLE MR. JUSTICE V.K. JAIN

For Appellant: Mr N.P. Sahni and Ms Prem Lata Bansal with Mr P.C. YadavFor Respondent: Mr Ajay Vohra with Ms Kavita Jha and Mr Sriram Krishna
Section 143(3)Section 263Section 80HSection 80I

…ITA Nos.1376/09&1382/09 Page No.1 of 20 THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on: 05.07.2010 + ITA 1376/2009 COMMISSIONER OF INCOME-TAX DELHI-IV … Appellant versus HONDA SIEL POWER PRODUCTS LTD. … Respondent AND + ITA 1382/2009 COMMISSIONER OF INCOME-TAX DELHI-IV … Appellant versus HONDA SIEL POWER PRODUCTS LTD. … Respondent Advocates who appeared in this case:- For the Appellant : Mr N.P. Sahni and Ms Prem Lata Bansal with Mr P.C. Yadav For the Respondent : Mr Ajay Vohra wi…