Mrs. Khatiza S. Oomerbhoy v. ITO, Mumbai

101 TTJ 1095Income Tax Appellate Tribunal2006#1081 most cited

What is Mrs. Khatiza S. Oomerbhoy v. ITO, Mumbai authority for?

This case outlines the fundamental tests for invoking Section 263, holding that an assessment order is 'erroneous' if based on incorrect facts or incorrect application of law, or passed without due inquiry. For revision, both the conditions of being erroneous and prejudicial to the interest of the Revenue must be fulfilled.

101

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2015 to 2025.

Also referred to as

Mrs. Khatiza S. Oomerbhoy · Section 263 · revisional power · erroneous and prejudicial to revenue · Malabar Industries · lack of enquiry · application of mind · assessment order erroneous · Commissioner of Income Tax revision · principles for section 263

Sections most often in play

Section 143(3)Section 263Section 142(1)Section 115BBESection 120Section 139(1)Section 144ASection 147

Issues it is cited on

national tax tribunalsection 120section 144asection 129revision under section 263section 263(1)malabar industriallack of enquiryerroneous and prejudicialsection 54fchief commissionersection 54

Judgments citing Mrs. Khatiza S. Oomerbhoy v. ITO, Mumbai

Bbcpl-Skpl (Jv), Jamui vs. PCIT Central, Patna

In the result, the appeal of the assessee is allowed

ITA 124/PAT/2023[2018-19]Status: DisposedITAT Patna17 Apr 2024AY 2018-19

Bench: Shri Rajpal Yadav, Vice-(Kz) & Dr. Manish Borad

Section 127Section 142(1)Section 143(2)Section 143(3)Section 263

…ITA No. 124/PAT/2023 Assessment Year: 2018-2019 BBCPL- SKPL (JV) IN THE INCOME TAX APPELLATE TRIBUNAL, KOLKATA-PATNA ‘e-COURT’, KOLKATA [Hybrid Court Hearing] Before Shri Rajpal Yadav, Vice-President (KZ) & Dr. Manish Borad, Accountant Member I.T.A. No. 124/PAT/2023 Assessment Year: 2018-2019 BBCPL-SKPL (JV),……………………………........ Appellant Ground Floor, Jamui Bazar, Jamui-811307, Bihar [PAN: AADAB1903F] -Vs.- Principal Commissioner of Income Tax,....Respondent Central, Patna, Central Revenue Building, 3rd Floor, Beer Chand Patel Marg, Patna-800001, Bihar Appearances by: Shri A.K. Rastogi, Advocate, appeared on…

Balkrishna Bhalotia Construction Private Limited, Jamui vs. PCIT Central, Patna

In the result, the appeal of the assessee is allowed

ITA 123/PAT/2023[2018-19]Status: DisposedITAT Patna17 Apr 2024AY 2018-19

Bench: Shri Rajpal Yadav, Vice-(Kz) & Dr. Manish Borad

Section 133ASection 142(1)Section 143(2)Section 263

…ITA No. 123/PAT/2023 Assessment Year: 2018-2019 Balkrishna Bhalotia Construction Pvt. Ltd. IN THE INCOME TAX APPELLATE TRIBUNAL, KOLKATA-PATNA ‘e-COURT’, KOLKATA [Hybrid Court Hearing] Before Shri Rajpal Yadav, Vice-President (KZ) & Dr. Manish Borad, Accountant Member I.T.A. No. 123/PAT/2023 Assessment Year: 2018-2019 Balkrishna Bhalotia Construction Pvt. Ltd.,Appellant Ground Floor, Nera Jamui, Police Station Jamui, Jamui-811307, Bihar, India [PAN: AABCB9336Q] -Vs.- Principal Commissioner of Income Tax,....Respondent Central, Patna, Central Revenue Building, 3rd Floor, Beer Chand Patel Marg, Patna-800001, B…

Bbcpl-Rcpl (Jv), Jamui vs. PCIT Central, Patna

In the result, the appeal of the assessee is allowed

ITA 122/PAT/2023[2018-19]Status: DisposedITAT Patna17 Apr 2024AY 2018-19

Bench: Shri Rajpal Yadav, Vice-(Kz) & Dr. Manish Borad

Section 127Section 133ASection 142(1)Section 143(2)Section 143(3)Section 263

…ITA No. 122/PAT/2023 Assessment Year: 2018-2019 BBCPL- RCPL (JV) IN THE INCOME TAX APPELLATE TRIBUNAL, KOLKATA-PATNA ‘e-COURT’, KOLKATA [Hybrid Court Hearing] Before Shri Rajpal Yadav, Vice-President (KZ) & Dr. Manish Borad, Accountant Member I.T.A. No. 122/PAT/2023 Assessment Year: 2018-2019 BBCPL-RCPL (JV),……………………………........ Appellant Jamui Bazar, Near Jamui Police Station, Jamui-811307, Bihar [PAN: AACAB5256G] -Vs.- Principal Commissioner of Income Tax,....Respondent Central, Patna, Central Revenue Building, 3rd Floor, Beer Chand Patel Marg, Patna-800001, Bihar Appearances by: Shri A.K. Rastogi, Advocate…

Kems Service Private Limited, Patna vs. ACIT Central Circle-2, Patna

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

ITA 227/PAT/2023[2010-11]Status: DisposedITAT Patna22 Mar 2024AY 2010-11

Bench: Shri Rajpal Yadav, Vice-(Kz) & Dr. Manish Borad

Section 263

…ITA Nos. 120-122/PAT/2017 Assessment Years: 2008-2009 to 2010-2011 Kems Services Pvt. Limited & ITA Nos. 225-227/PAT/2023 Assessment Years: 2008-2009 to 2010-2011 Kems Services Pvt. Limited IN THE INCOME TAX APPELLATE TRIBUNAL, KOLKATA-PATNA ‘e-COURT’, KOLKATA [Hybrid Court Hearing] Before Shri Rajpal Yadav, Vice-President (KZ) & Dr. Manish Borad, Accountant Member I.T.A. Nos. 120, 121 & 122/PAT/2017 Assessment Years: 2008-2009 to 2010-2011 Kems Services Pvt. Limited,………............... Appellant 76B, 1B, Maurya Lok Complex, Dak Bunglow Road, Patgna-800001 [PAN: AACCK2214M] -Vs.- Principal Commissioner of…

Kems Service Private Limited, Patna vs. ACIT Central Circle-2, Patna

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

ITA 226/PAT/2023[2009-10]Status: DisposedITAT Patna22 Mar 2024AY 2009-10

Bench: Shri Rajpal Yadav, Vice-(Kz) & Dr. Manish Borad

Section 263

…ITA Nos. 120-122/PAT/2017 Assessment Years: 2008-2009 to 2010-2011 Kems Services Pvt. Limited & ITA Nos. 225-227/PAT/2023 Assessment Years: 2008-2009 to 2010-2011 Kems Services Pvt. Limited IN THE INCOME TAX APPELLATE TRIBUNAL, KOLKATA-PATNA ‘e-COURT’, KOLKATA [Hybrid Court Hearing] Before Shri Rajpal Yadav, Vice-President (KZ) & Dr. Manish Borad, Accountant Member I.T.A. Nos. 120, 121 & 122/PAT/2017 Assessment Years: 2008-2009 to 2010-2011 Kems Services Pvt. Limited,………............... Appellant 76B, 1B, Maurya Lok Complex, Dak Bunglow Road, Patgna-800001 [PAN: AACCK2214M] -Vs.- Principal Commissioner of…

Kems Service Private Limited, Patna vs. ACIT Central Circle-2, Patna

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

ITA 225/PAT/2023[2008-09]Status: DisposedITAT Patna22 Mar 2024AY 2008-09

Bench: Shri Rajpal Yadav, Vice-(Kz) & Dr. Manish Borad

Section 263

…ITA Nos. 120-122/PAT/2017 Assessment Years: 2008-2009 to 2010-2011 Kems Services Pvt. Limited & ITA Nos. 225-227/PAT/2023 Assessment Years: 2008-2009 to 2010-2011 Kems Services Pvt. Limited IN THE INCOME TAX APPELLATE TRIBUNAL, KOLKATA-PATNA ‘e-COURT’, KOLKATA [Hybrid Court Hearing] Before Shri Rajpal Yadav, Vice-President (KZ) & Dr. Manish Borad, Accountant Member I.T.A. Nos. 120, 121 & 122/PAT/2017 Assessment Years: 2008-2009 to 2010-2011 Kems Services Pvt. Limited,………............... Appellant 76B, 1B, Maurya Lok Complex, Dak Bunglow Road, Patgna-800001 [PAN: AACCK2214M] -Vs.- Principal Commissioner of…

Kems Services Pvt Ltd, Patna vs. Pr. CIT-Central, Patna

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

ITA 122/PAT/2017[2010-11]Status: DisposedITAT Patna22 Mar 2024AY 2010-11

Bench: Shri Rajpal Yadav, Vice-(Kz) & Dr. Manish Borad

Section 263

…ITA Nos. 120-122/PAT/2017 Assessment Years: 2008-2009 to 2010-2011 Kems Services Pvt. Limited & ITA Nos. 225-227/PAT/2023 Assessment Years: 2008-2009 to 2010-2011 Kems Services Pvt. Limited IN THE INCOME TAX APPELLATE TRIBUNAL, KOLKATA-PATNA ‘e-COURT’, KOLKATA [Hybrid Court Hearing] Before Shri Rajpal Yadav, Vice-President (KZ) & Dr. Manish Borad, Accountant Member I.T.A. Nos. 120, 121 & 122/PAT/2017 Assessment Years: 2008-2009 to 2010-2011 Kems Services Pvt. Limited,………............... Appellant 76B, 1B, Maurya Lok Complex, Dak Bunglow Road, Patgna-800001 [PAN: AACCK2214M] -Vs.- Principal Commissioner of…

Kems Services Pvt Ltd, Patna vs. Pr. CIT-Central, Patna

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

ITA 121/PAT/2017[2009-10]Status: DisposedITAT Patna22 Mar 2024AY 2009-10

Bench: Shri Rajpal Yadav, Vice-(Kz) & Dr. Manish Borad

Section 263

…ITA Nos. 120-122/PAT/2017 Assessment Years: 2008-2009 to 2010-2011 Kems Services Pvt. Limited & ITA Nos. 225-227/PAT/2023 Assessment Years: 2008-2009 to 2010-2011 Kems Services Pvt. Limited IN THE INCOME TAX APPELLATE TRIBUNAL, KOLKATA-PATNA ‘e-COURT’, KOLKATA [Hybrid Court Hearing] Before Shri Rajpal Yadav, Vice-President (KZ) & Dr. Manish Borad, Accountant Member I.T.A. Nos. 120, 121 & 122/PAT/2017 Assessment Years: 2008-2009 to 2010-2011 Kems Services Pvt. Limited,………............... Appellant 76B, 1B, Maurya Lok Complex, Dak Bunglow Road, Patgna-800001 [PAN: AACCK2214M] -Vs.- Principal Commissioner of…

Kems Services Pvt Ltd, Patna vs. Pr. CIT-Central, Patna

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

ITA 120/PAT/2017[2008-09]Status: DisposedITAT Patna22 Mar 2024AY 2008-09

Bench: Shri Rajpal Yadav, Vice-(Kz) & Dr. Manish Borad

Section 263

…ITA Nos. 120-122/PAT/2017 Assessment Years: 2008-2009 to 2010-2011 Kems Services Pvt. Limited & ITA Nos. 225-227/PAT/2023 Assessment Years: 2008-2009 to 2010-2011 Kems Services Pvt. Limited IN THE INCOME TAX APPELLATE TRIBUNAL, KOLKATA-PATNA ‘e-COURT’, KOLKATA [Hybrid Court Hearing] Before Shri Rajpal Yadav, Vice-President (KZ) & Dr. Manish Borad, Accountant Member I.T.A. Nos. 120, 121 & 122/PAT/2017 Assessment Years: 2008-2009 to 2010-2011 Kems Services Pvt. Limited,………............... Appellant 76B, 1B, Maurya Lok Complex, Dak Bunglow Road, Patgna-800001 [PAN: AACCK2214M] -Vs.- Principal Commissioner of…

Vrinda Engineers Pvt. Ltd., Kolkata vs. PCIT, Cer-1, Kolkata.

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

ITA 1274/KOL/2023[2012-13]Status: DisposedITAT Kolkata21 Feb 2024AY 2012-13

Bench: Shri Rajpal Yadav, Vice-(Kz) & Dr. Manish Boradi.T.A. Nos. 1274/Kol/2023 Assessment Year: 2012-2013 Vrinda Engineers Pvt. Ltd.,.......................Appellant C/O. Subash Agarwal & Associates, Advocates, Siddha Gibson, 1, Gibson Lane, Suite-213, 2Nd Floor, Kolkata-700069 [Pan: Aaacv9131E] -Vs.- Principal Commissioner Of Income Tax,....Respondent Central-1, Kolkata, Aayakar Bhawan Poorva, 110, Shantipally, E.M. Bypass, Kolkata-700107 -A N D- I.T.A. Nos. 1232/Kol/2023 Assessment Year: 2012-2013 Vrinda Engineers Pvt. Ltd.,.......................Appellant C/O. Subash Agarwal & Associates, Advocates, Siddha Gibson, 1, Gibson Lane, Suite-213, 2Nd Floor, Kolkata-700069 [Pan: Aaacv9131E] -Vs.- Assistant Commissioner Of Income Tax,....Respondent Central Circle-1(1), Kolkata, Aayakar Bhawan Poorva, 110, Shantipally, E.M. Bypass, Kolkata-700107

Section 142(1)Section 143(3)Section 263Section 4

…old contentions of the ld. Representatives, we deem it pertinent to take note of the fundamental tests propounded in various judgments relevant for judging the action of the CIT taken u/s 263. The ITAT in the case of Mrs. Khatiza S. Oomerbhoy Vs. ITO, Mumbai, 101 TTJ 1095, analyzed in detail various authoritative pronouncements including the decision of Hon’ble Supreme Court in the case of Malabar Industries 243 ITR 83 and has propounded the following broader principle to judge the action of CIT taken under section 263. (i) The CIT must record satisfaction that the order of the AO is erroneous and prejudicial to…

Vrinda Engineers Pvt. Ltd., Kolkata vs. ACIT, C.C-1(1), Kolkata.

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

ITA 1232/KOL/2023[AAACV9131E]Status: DisposedITAT Kolkata21 Feb 2024

Bench: Shri Rajpal Yadav, Vice-(Kz) & Dr. Manish Boradi.T.A. Nos. 1274/Kol/2023 Assessment Year: 2012-2013 Vrinda Engineers Pvt. Ltd.,.......................Appellant C/O. Subash Agarwal & Associates, Advocates, Siddha Gibson, 1, Gibson Lane, Suite-213, 2Nd Floor, Kolkata-700069 [Pan: Aaacv9131E] -Vs.- Principal Commissioner Of Income Tax,....Respondent Central-1, Kolkata, Aayakar Bhawan Poorva, 110, Shantipally, E.M. Bypass, Kolkata-700107 -A N D- I.T.A. Nos. 1232/Kol/2023 Assessment Year: 2012-2013 Vrinda Engineers Pvt. Ltd.,.......................Appellant C/O. Subash Agarwal & Associates, Advocates, Siddha Gibson, 1, Gibson Lane, Suite-213, 2Nd Floor, Kolkata-700069 [Pan: Aaacv9131E] -Vs.- Assistant Commissioner Of Income Tax,....Respondent Central Circle-1(1), Kolkata, Aayakar Bhawan Poorva, 110, Shantipally, E.M. Bypass, Kolkata-700107

Section 142(1)Section 143(3)Section 263Section 4

…old contentions of the ld. Representatives, we deem it pertinent to take note of the fundamental tests propounded in various judgments relevant for judging the action of the CIT taken u/s 263. The ITAT in the case of Mrs. Khatiza S. Oomerbhoy Vs. ITO, Mumbai, 101 TTJ 1095, analyzed in detail various authoritative pronouncements including the decision of Hon’ble Supreme Court in the case of Malabar Industries 243 ITR 83 and has propounded the following broader principle to judge the action of CIT taken under section 263. (i) The CIT must record satisfaction that the order of the AO is erroneous and prejudicial to…

Kgvk Agro Limited, Kolkata vs. PCIT, Kolkata-2., Kolkata

In the result, the appeal of the assessee is partly allowed

ITA 549/KOL/2023[2018-19]Status: DisposedITAT Kolkata19 Feb 2024AY 2018-19

Bench: Shri Rajpal Yadav, Vice-(Kz) & Dr. Manish Boradi.T.A. No. 549/Kol/2023 Assessment Year: 2018-2019 Kgvk Agro Limited,..................................Appellant Block-A, 3Rd Floor, Flat-3, 46B, Sridhar Roy Road, Kolkata-700039 [Pan: Aaacu9032H] -Vs.- Principal Commissioner Of Income Tax,....Respondent Kolkata-2, Aayakar Bhawan, P-7, Chowringhee Square, Kolkata-700069 Appearances By: Shri Anuj Masaddi, A.R., Appeared On Behalf Of The Assessee Shri Abhijit Kundu, Cit (Dr), Appeared On Behalf Of The Revenue Date Of Concluding The Hearing : January 25, 2024 Date Of Pronouncing The Order : February 19, 2024

Section 115BSection 2Section 263Section 68

…KGVK Agro Limited the ld. Representatives, we deem it pertinent to take note of the fundamental tests propounded in various judgments relevant for judging the action of the CIT taken u/s 263. The ITAT in the case of Mrs. Khatiza S. Oomerbhoy Vs. ITO, Mumbai, 101 TTJ 1095, analyzed in detail various authoritative pronouncements including the decision of Hon’ble Supreme Court in the case of Malabar Industries 243 ITR 83 and has propounded the following broader principle to judge the action of CIT taken under section 263. (i) The CIT must record satisfaction that the order of the AO is erroneous and prejudicial to…

Ajay Kumar, Patna vs. Pr. CIT-1, Patna

In the result, the appeal of the assessee is allowed

ITA 29/PAT/2022[2015-16]Status: DisposedITAT Patna17 Oct 2023AY 2015-16

Bench: Shri Rajpal Yadav, Vice-(Kz) & Shri Rajesh Kumar

Section 143(2)Section 143(3)Section 263

…old contentions of the ld. Representatives, we deem it pertinent to take note of the fundamental tests propounded in various judgments relevant for judging the action of the CIT taken u/s 263. The ITAT in the case of Mrs. Khatiza S. Oomerbhoy Vs. ITO, Mumbai, 101 TTJ 1095, analyzed in detail various authoritative pronouncements including the decision of Hon’ble Supreme Court in the case of Malabar Industries 243 ITR 83 and has propounded the following broader principle to judge the action of CIT taken under section 263. (i) The CIT must record satisfaction that the order of the AO is erroneous and prejudicial to…

Divya Prakash, Bhojpur vs. Pr. CIT-1, Patna

In the result, the appeal of the assessee is dismissed

ITA 24/PAT/2022[2017-18]Status: DisposedITAT Patna12 Oct 2023AY 2017-18

Bench: Shri Rajpal Yadav, Vice-(Kz) & Shri Rajesh Kumar

Section 143(2)Section 143(3)Section 263Section 40A(3)Section 80C

…old contentions of the ld. Representatives, we deem it pertinent to take note of the fundamental tests propounded in various judgments relevant for judging the action of the CIT taken u/s 263. The ITAT in the case of Mrs. Khatiza S. Oomerbhoy Vs. ITO, Mumbai, 101 TTJ 1095, analyzed in detail various authoritative pronouncements including the decision of Hon’ble Supreme Court in the case of Malabar Industries 243 ITR 83 and has propounded the following broader principle to judge the action of CIT taken under section 263. (i) The CIT must record satisfaction that the order of the AO is erroneous and prejudicial to…

Prabhakar Jha, Madhubani vs. Pr.CIT-1, Patna

In the result, the appeal of the assessee is allowed

ITA 178/PAT/2022[2017-18]Status: DisposedITAT Patna12 Oct 2023AY 2017-18

Bench: Shri Rajpal Yadav, Vice-(Kz) & Shri Rajesh Kumar

Section 143(2)Section 143(3)Section 263

…old contentions of the ld. Representatives, we deem it pertinent to take note of the fundamental tests propounded in various judgments relevant for judging the action of the CIT taken u/s 263. The ITAT in the case of Mrs. Khatiza S. Oomerbhoy Vs. ITO, Mumbai, 101 TTJ 1095, analyzed in detail various authoritative pronouncements including the decision of Hon’ble Supreme Court in the case of Malabar Industries 243 ITR 83 and has propounded the 7 Assessment Year: 2017-2018 Prabhakar Jha following broader principle to judge the action of CIT taken under section 263. (i) The CIT must record satisfaction that the ord…

Jai Salasar Balaji Industries(P)Ltd, Kolkata vs. ACIT, Kolkata

In the result, the appeal filed by the assessee is allowed as per the terms indicated above

ITA 440/KOL/2023[2018-19]Status: DisposedITAT Kolkata25 Aug 2023AY 2018-19

Bench: Dr. Manish Borad, Hon’Ble & Shri Sonjoy Sarma, Hon’Blei.T.A. No. 440/Kol/2023 Assessment Year: 2018-19 Jai Salasar Balaji Industries (P) Ltd. Acit, Central Circle – 4(1), Kolkata 5, Bentinck Street Vs Kolkata - 700001 [Pan : Aaacj6970D] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri A.K. Tulsiyan, Fca Revenue By : Shri Subhendu Datta, Cit, D/R सुनवाई क" तारीख/Date Of Hearing : 20/06/2023 घोषणा क" तारीख /Date Of Pronouncement: 25/08/2023 आदेश/O R D E R Per Dr. Manish Borad: The Present Appeal Is Directed At The Instance Of The Assessee Against The Order Of The Learned Principal Commissioner Of Income Tax (Central), Kolkata -2, (Hereinafter The “Ld. Pr. Cit”) Dt. 28/03/2023, Passed U/S 263 Of The Income Tax Act, 1961 (“The Act”) For The Assessment Year 2018-19. 2. Brief Facts Of The Case Are That The Assessee Is A Private Limited Company Engaged In The Business Of Manufacturing & Trading Of Steel. E-Return Filed On 27/10/2018 Declaring Total Income At Nil For The Assessment Year 2018-19. Case Selected For Through Cass Followed By Issuance Of Notice U/S 143(2) & 142(1) Of The Act. Details Were Called For In Respect Of The Reason Of Scrutiny Selection. The Assessee Complied By Filing All The Relevant Details & The Same Were Duly Examined By The Assessing Officer & He Came To The Conclusion That The Assessee Was Entitled To The Claim Of Carry Forward Of Loss To 2

For Appellant: Shri A.K. Tulsiyan, FCAFor Respondent: Shri Subhendu Datta, CIT, D/R
Section 143(2)Section 143(3)Section 263

…ion, we hold that the assumption of jurisdiction by the DIT u/s 263 of the Act is not in accordance with law. We, therefore, quash the same and grounds raised by the assessee are allowed." 15. The ITAT in the case of Mrs. Khatiza S. Oomerbhoy vs. ITO, Mumbai, 101 TTJ 1095, analyzed in detail various authoritative pronouncements including the decision of Hon'ble Supreme Court in 12 I.T.A. No. 440/Kol/2023 Assessment Year: 2018-19 Jai Salasar Balaji Industries (P) Ltd. the case of Malabar Industries 243 ITR 83 and has propounded the following broader principle to judge the action of CIT taken under section 263: “(i…

Imc Limited, Kolkata vs. Pr.CIT-4, Kolkata

In the result, the appeal of the assessee is allowed

ITA 1006/KOL/2019[2014-15]Status: DisposedITAT Kolkata25 Aug 2023AY 2014-15

Bench: Shri Rajpal Yadav, Vice- & Shri Rajesh Kumar

Section 143(3)Section 14ASection 263

…old contentions of the ld. Representatives, we deem it pertinent to take note of the fundamental tests propounded in various judgments relevant for judging the action of the CIT taken u/s 263. The ITAT in the case of Mrs. Khatiza S. Oomerbhoy Vs. ITO, Mumbai, 101 TTJ 1095, analyzed in detail various authoritative pronouncements including the decision of Hon’ble Supreme Court in the case of Malabar Industries 243 ITR 83 and has propounded the following broader principle to judge the action of CIT taken under section 263. (i) The CIT must record satisfaction that the order of the AO is erroneous and prejudicial to…

Ac Construction, Kolkata vs. ITO, Kolkata

In the result, Grounds No

ITA 374/KOL/2023[2007-08]Status: DisposedITAT Kolkata22 Aug 2023AY 2007-08

Bench: Shri Rajesh Kumar&Shri Sonjoy Sarma]

Section 139Section 139(1)Section 194CSection 40

…fold contentions of the ld. Representatives, we deem it pertinent to take note of the fundamental tests propounded in various judgments relevant for judging the action of the CIT taken u/s 263. The ITAT in the case of Mrs. Khatiza S. Oomerbhoy Vs. ITO,Mumbai, 101 TTJ 1095, analyzed in detail various authoritative pronouncements including the decision of Hon’ble Supreme Court in the case of Malabar Industries 243 ITR 83 and has propounded the following broader principle to judge the action of CIT taken under section 263. (i) The CIT must record satisfaction that the order of the AO is erroneous and prejudicial to…

Nimita Soni Prop. Swaranlata Traders, Bikaner vs. PCIT-1, Jodhpur

In the result, appeal of the assessee in ITA no

ITA 41/JODH/2022[2017-18]Status: DisposedITAT Jodhpur21 Aug 2023AY 2017-18

Bench: The Hearing.”

Section 143(3)Section 263

…old contentions of the ld. Representatives, we deem it pertinent to take note of the fundamental tests propounded in various judgments relevant for judging the action of the CIT taken u/s 263. The ITAT in the case of Mrs. Khatiza S. Oomerbhoy Vs. ITO, Mumbai, 101 TTJ 1095, analyzed in detail various authoritative pronouncements including the decision of Hon'ble Supreme Court in the case of Malabar Industries 243 ITR 83 and has propounded the following broader principle to judge the action of CIT taken under section 263. (i) The CIT must record satisfaction that the order of the AO is erroneous and prejudicial to…

Sahebganj No.1 Anchalik Samabay Krishi Unnayan Samity Ltd., Kolkata vs. I.T.O., Ward - 2(3), Burdwan

The appeal of the assessee is dismissed

ITA 36/KOL/2023[2017-2018]Status: DisposedITAT Kolkata21 Jul 2023AY 2017-2018

Bench: Shri Rajpal Yadav, Vice- & Shri Girish Agrawal

Section 143(2)Section 143(3)Section 263Section 80P(2)

…old contentions of the ld. Representatives, we deem it pertinent to take note of the fundamental tests propounded in various judgments relevant for judging the action of the CIT taken u/s 263. The ITAT in the case of Mrs. Khatiza S. Oomerbhoy Vs. ITO, Mumbai, 101 TTJ 1095, analyzed in detail various authoritative pronouncements including the decision of Hon’ble Supreme Court in the case of Malabar Industries 243 ITR 83 and has propounded the following broader principle to judge the action of CIT taken under section 263. (i) The CIT must record satisfaction that the order of the AO is erroneous and prejudicial to…