Malabar Industrial Co. Ltd. v. CIT: 243 ITR 83, (1968) 67 ITR 84(SC) Rampyari Devi Saraogi v. CIT

SENCO GOLD LTD AS SUCCESSOR TO SENCO GOLD IMPEX PVT. LTD.,KOLKATA vs. DCIT, CIRCLE - 11(2), KOLKATA , KOLKATA

Bench: Shri J. Sudhakar Reddy, Am & Shri S. S. Godara, Jm आयकर अपीलसं./I.T.A Nos.838/Kol/2018 ("नधा"रण वष" / Assessment Year: 2010-11) Senco Gold Ltd. As Successor To Vs. Cit-4, Kolkata. Senco Gold Impex Pvt. Ltd. C/O Senco Gold Ltd., Diamond Prestige, 41A, A.J.C. Bose Road, 10Th Floor, Unit No.1001, Kolkata – 700017. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aakcs2962C (Appellant) .. (Respondent) आयकर अपीलसं./I.T.A No. 839/Kol/2018 ("नधा"रण वष" / Assessment Year: 2010-11) Senco Gold Ltd. As Successor To Vs. Dcit, Circle-11(2), Kolkata. Senco Gold Impex Pvt. Ltd. C/O Senco Gold Ltd., Diamond Prestige, 41A, A.J.C. Bose Road, 10Th Floor, Unit No.1001, Kolkata – 700017. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aakcs2962C (Appellant) .. (Respondent) Appellant By : Shri Miraj D. Shah, Ar Respondent By : Smt. Ranu Biswas, Addl. Cit सुनवाईक"तार"ख/ Date Of Hearing : 18/09/2019 घोषणाक"तार"ख/Date Of Pronouncement : 27/11/2019 आदेश / O R D E R Per Shri S. S. Godara: These Two Assessee’S Appeal For Assessment Year 2010-11 Arises From The Commissioner Of Income Tax-4, Kolkata & Commissioner Of Income Tax(Appeals)-4, Kolkata’S Orders Dated 27.08.18 & 22.02.18, Involving Proceedings U/S 263/143(3) Of The Income Tax Act 1961; In Short ‘The Act’, Respectively.

…IN THE INCOME TAX APPELLATE TRIBUNAL “B”, BENCH KOLKATA BEFORE SHRI J. SUDHAKAR REDDY, AM & SHRI S. S. GODARA, JM आयकर अपीलसं./I.T.A Nos.838/Kol/2018 ("नधा"रण वष" / Assessment Year: 2010-11) Senco Gold Ltd. as successor to Vs. CIT-4, Kolkata. Senco Gold Impex Pvt. Ltd. C/o Senco Gold Ltd., Diamond Prestige, 41A, A.J.C. Bose Road, 10th Floor, Unit NO.1001, Kolkata – 700017. "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAKCS2962C (Appellant) .. (Respondent) आयकर अपीलसं./I.T.A No. 839/Kol/2018 ("नधा"रण वष" / Assessment Year: 2010-11) Senco Gold Ltd. as successor to Vs. DCIT, Circle-11(2), Kolkata. Senco Gold Impex Pvt. Lt…

SENCO GOLD LTD AS SUCCESSOR TO SENCO GOLD IMPEX PVT. LTD.,KOLKATA vs. CIT - 4, KOLKATA , KOLKATA

Bench: Shri J. Sudhakar Reddy, Am & Shri S. S. Godara, Jm आयकर अपीलसं./I.T.A Nos.838/Kol/2018 ("नधा"रण वष" / Assessment Year: 2010-11) Senco Gold Ltd. As Successor To Vs. Cit-4, Kolkata. Senco Gold Impex Pvt. Ltd. C/O Senco Gold Ltd., Diamond Prestige, 41A, A.J.C. Bose Road, 10Th Floor, Unit No.1001, Kolkata – 700017. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aakcs2962C (Appellant) .. (Respondent) आयकर अपीलसं./I.T.A No. 839/Kol/2018 ("नधा"रण वष" / Assessment Year: 2010-11) Senco Gold Ltd. As Successor To Vs. Dcit, Circle-11(2), Kolkata. Senco Gold Impex Pvt. Ltd. C/O Senco Gold Ltd., Diamond Prestige, 41A, A.J.C. Bose Road, 10Th Floor, Unit No.1001, Kolkata – 700017. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aakcs2962C (Appellant) .. (Respondent) Appellant By : Shri Miraj D. Shah, Ar Respondent By : Smt. Ranu Biswas, Addl. Cit सुनवाईक"तार"ख/ Date Of Hearing : 18/09/2019 घोषणाक"तार"ख/Date Of Pronouncement : 27/11/2019 आदेश / O R D E R Per Shri S. S. Godara: These Two Assessee’S Appeal For Assessment Year 2010-11 Arises From The Commissioner Of Income Tax-4, Kolkata & Commissioner Of Income Tax(Appeals)-4, Kolkata’S Orders Dated 27.08.18 & 22.02.18, Involving Proceedings U/S 263/143(3) Of The Income Tax Act 1961; In Short ‘The Act’, Respectively.

…IN THE INCOME TAX APPELLATE TRIBUNAL “B”, BENCH KOLKATA BEFORE SHRI J. SUDHAKAR REDDY, AM & SHRI S. S. GODARA, JM आयकर अपीलसं./I.T.A Nos.838/Kol/2018 ("नधा"रण वष" / Assessment Year: 2010-11) Senco Gold Ltd. as successor to Vs. CIT-4, Kolkata. Senco Gold Impex Pvt. Ltd. C/o Senco Gold Ltd., Diamond Prestige, 41A, A.J.C. Bose Road, 10th Floor, Unit NO.1001, Kolkata – 700017. "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAKCS2962C (Appellant) .. (Respondent) आयकर अपीलसं./I.T.A No. 839/Kol/2018 ("नधा"रण वष" / Assessment Year: 2010-11) Senco Gold Ltd. as successor to Vs. DCIT, Circle-11(2), Kolkata. Senco Gold Impex Pvt. Lt…

RISTA FISHERIES & INFRASTRUCTURE LTD.,KOLKATA vs. PR.C.I.T.-4, KOLKATA

Appeal is dismissed

Bench: Shri S. S. Godara, Jm & Dr. A. L. Saini, Am आयकर अपीलसं./I.T.A No.792/Kol/2019 ("नधा"रण वष" / Assessment Year: 2014-15) Rista Fisheries & Infrastructure Vs. Ito, Ward-13(4), Kolkata. Ltd. 282, D.H. Road, West Bengal. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaecr6032J (Appellant) .. (Respondent) Appellant By : Shri K. M. Roy, Fca Respondent By : Dr. A. K. Nayak, Cit-Dr सुनवाईक"तार"ख/ Date Of Hearing : 04/09/2019 घोषणाक"तार"ख/Date Of Pronouncement : 22/11/2019 आदेश / O R D E R Per Shri S. S. Godara: This Assessee’S Appeal For Assessment Year 2014-15 Arises Against The Commissioner Of Income Tax - 4, Kolkata Dated 25.02.2019 Passed Involving Proceedings U/S 263 Of The Income Tax Act, 1961 (In Short ‘The Act’). Heard Both The Parties. Case File Perused. 2. We Advert To The Basic Relevant Facts. This Assessee’S Is A Company Developing Infrastructure As Well As Acting As A Commission Agent. It Filed Its Return On 15.02.2015 Declaring Total Income Of Rs.13,202/-. The Assessing Officer Thereafter Framed Regular Assessment In Issue In Its Case Dated 15.11.2016 Determining Its Taxable Income At Rs.4,62,480/- After Making Various Disallowance/Additions.

…ssary enquiries during the course of assessment. We find no reason to agree with the assessee’s foregoing arguments. Hon’ble apex court’s landmark decision in M/s Malabar Industries Co. vs. CIT [2000] 243 ITR 83 (SC) and M/s GEE VEE Enterprises vs. UOI (1975) 99 ITR 279 (Del) hold that an assessment has to be both erroneous as well as prejudice to interest of the Revenue in case the assessment of revisional jurisdiction u/s 263 of the Act and that lack of enquiry on Assessing Officer’s part during the course of scrutiny is covered in the two specified expressions. We make it clear that the assessee has not even f…