PAWAN KUMAR AGARWAL,KOLKATA vs. PR.CIT, CENTRAL - 2, KOLKATA , KOLKATA
In the result, the appeals are allowed
ITA 1898/KOL/2017[2013-14]Status: DisposedITAT Kolkata03 Jan 2018AY 2013-14
Bench: Hon’Ble Sri N.V.Vasudevan, Jm & Dr.Arjun Lal Saini, Am] I.T.A No. 1895/Kol/2017 Assessment Year : 2013-14 Shri Vinod Agarwal -Vs.- Pr.C.I.T.Central, Kolkata-2, Kolkata Kolkata [Pan : Acrpa 8096 M] (Respondent) (Appellant) I.T.A No. 1896/Kol/2017 Assessment Year : 2013-14 Shri Shyam Sundar Agarwal -Vs.- Pr.C.I.T.Central, Kolkata-2, Kolkata Kolkata [Pan : Acypa 7814 N] (Respondent) (Appellant) I.T.A No. 1897/Kol/2017 Assessment Year : 2013-14 Shri Ram Naresh Agarwal -Vs.- Pr.C.I.T.Central, Kolkata-2, Kolkata Kolkata [Pan : Acypa 1903 G] (Respondent) (Appellant) I.T.A No. 1898/Kol/2017 Assessment Year : 2013-14 Shri Pawan Kumar Agarwal -Vs.- Pr.C.I.T.Central, Kolkata-2, Kolkata Kolkata [Pan : Actpa 2421 L] (Respondent) (Appellant) For The Appellant : Shri S.K.Tulsiyan, Advocate For The Respondent : Md. Usman, Cit(Dr) Date Of Hearing : 18.12.2017. Date Of Pronouncement : 03.01.2018. Shri Vinod Agarwal & Ors. A.Yr.2013-14 Order Per N.V.Vasudevan, Jm
For Appellant: Shri S.K.Tulsiyan, AdvocateFor Respondent: Md. Usman, CIT(DR)
Section 142(1)Section 263Section 263o
…ken by the AO was a possible view and just because the Pr.CIT has a different view, jurisdiction u/s 263 of the Act cannot be invoked. In this regard our attention was drawn to the decision of the Hon’ble Supreme Court in the case of Malabar Industries vs CIT 243 ITR 23 (SC). Our attention was also drawn to the decision of the Hon’ble Delhi High Court in the case of CIT. Delhi IV v. International Travel House, [2010] 194 taxman 324 wherein the Hon’ble Delhi High Court on exercise of powers u/s.263 of the Act held as follows: 14 Shri Vinod Agarwal & Ors. A.Yr.2013-14 "13. It has to be kept in mind that while exer…
