Narayan Tatu Rane v. ITO

70 Taxmann.com 227Income Tax Appellate Tribunal2016#407 most cited

What is Narayan Tatu Rane v. ITO authority for?

Before revising an assessment order under Section 263, the CIT/PCIT must conduct their own inquiries or verifications to establish that the Assessing Officer's order is erroneous and unsustainable in law, rather than merely directing further inquiry or pointing out the AO's lack of inquiry.

220

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2017 to 2026.

Also referred to as

Narayan Tatu Rane v. ITO · Section 263 · revisional powers · PCIT · erroneous and prejudicial · inadequate enquiry by AO · Commissioner's own inquiry · assessment order unsustainable · Malabar Industrial · Section 143(3)

Sections most often in play

Section 263Section 143(3)Section 147Section 148Section 142(1)Section 10(37)Section 145A(b)Section 151

Issues it is cited on

public servantinadequate enquirysection 263(1)lack of enquiryprejudicial to interest of revenuemalabar industrialrevision u/s 263revision under section 263assessment order erroneouserroneous and prejudicialnon application of mindsection 119

Judgments citing Narayan Tatu Rane v. ITO

Rajgul Ctrditnvest P.Ltd, New Delhi vs. Prcit, Delhi-7, New Delhi

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

ITA 2519/DEL/2019[2009-10]Status: DisposedITAT Delhi19 Sept 2019AY 2009-10

Bench: Shri H.S. Sidhu & Shri O.P. Kant

For Appellant: Sh. Gautam Jain, Adv. &For Respondent: Smt. Sulekha Verma, CIT(DR)
Section 143(1)Section 143(2)Section 147Section 148Section 263Section 44ASection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F”, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER I.T.A. No. 2519/DEL/2019 A.Y. : 2009-10 RAJGUL CREDITNVEST P. LTD., PR. CIT, DELHI-7 474-75, AGGARWAL MILLENNIUM VS. NEW DELHI TOWER-II, NETAJI SUBHASH PLACE, PITAMPURA, NEW DELHI – 110 034 (PAN: AAACR5900M) (APPELLANT) (RESPONDENT) Assessee by : Sh. Gautam Jain, Adv. & Sh. Lalit Kumar, Adv. Department by : Smt. Sulekha Verma, CIT(DR) ORDER PER H.S. SIDHU : JM This Appeal filed by the Assessee is directed against the Order dated 18/21-01-2019 passed by the Ld. Pr. Com…

Smt. Shruti Rahul Mane, Sangli vs. Principal Commissioner of Income-Tax : 1

In the result, the appeal of assessee is allowed

ITA 1056/PUN/2016[2010-11]Status: DisposedITAT Pune27 Jun 2019AY 2010-11

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm

For Appellant: Shri C.H. NaniwadekarFor Respondent: Mrs. Kesang V. Sherpa
Section 131Section 142(1)Section 148Section 263

…आयकर अऩीऱीय अधधकरण “बी” न्यायऩीठ ऩुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, PUNE श्री डी. करुणाकरा राव, ऱेखा सदस्य, एवं श्री ववकास अवस्थी, न्याययक सदस्य के समक्ष । BEFORE SHRI D. KARUNAKARA RAO, AM AND SHRI VIKAS AWASTHY, JM आयकर अऩीऱ सं. / ITA No.1056/PUN/2016 यनधाारण वषा / Assessment Year : 2010-11 Smt. Shruti Rahul Mane, 1154/1155, Sumdha Prasad Apartment, Near Rajarambapu Bank, Gaon Bhag, Sangli – 416416 PAN : BMVPM7313Q .......अऩीऱाथी / Appellant बनाम / V/s. The Principal Commissioner of Income Tax : 1, Kolhapur ……प्रत्यथी / Respondent Assessee by : Shri C.H. Naniwadekar Revenue by : Mr…

Arun Kumar Garg HUF, New Delhi vs. Pr.CIT- 13, New Delhi

In the result, the appeal of the assessee stands allowed

ITA 3391/DEL/2018[2014-15]Status: DisposedITAT Delhi08 Jan 2019AY 2014-15

Bench: Shri G.D. Agrawal & Shri Sudhanshu Srivastavaassessment Year: 2014-15 M/S Arun Kumar Garg Huf, Vs Pr. Cit, G-20/24, Sector-7, Delhi-13, Rohini, New Delhi. New Delhi-110085 (Appellant) (Respondent) Department By: Shri Suresh Gupta, Ca Assessee By: Smt. Aparna Karan, C.I.T. Dr Date Of Hearing: 10.10.2018 Date Of Pronouncement: 08.01.2019

For Appellant: Smt. Aparna Karan, C.I.T. DRFor Respondent: Shri Suresh Gupta, CA
Section 143(2)Section 143(3)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’ NEW DELHI BEFORE SHRI G.D. AGRAWAL, VICE PRESIDENT AND SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER Assessment Year: 2014-15 M/s Arun Kumar Garg HUF, vs Pr. CIT, G-20/24, Sector-7, Delhi-13, Rohini, New Delhi. New Delhi-110085 (Appellant) (Respondent) Department by: Shri Suresh Gupta, CA Assessee by: Smt. Aparna Karan, C.I.T. DR Date of hearing: 10.10.2018 Date of pronouncement: 08.01.2019 ORDER PER SUDHANSHU SRIVASTAVA, J.M.: This is assessee’s appeal preferred against the order dated 12.03.2018 passed u/s 263 of the Income Tax Act, 1961 (hereinafter c…

Southern Realtors & Towers Private Limited, Hyderabad vs. Dy. Commissioner of Income Tax, Central Circle-3(2), Hyderabad

In the result, assessee’s appeal is allowed

ITA 607/HYD/2018[2013-14]Status: DisposedITAT Hyderabad16 Nov 2018AY 2013-14

Bench: Smt. P. Madhavi Devi & Shri S.Rifaur Rahmanm/S. Southern Realtors & Vs Dy. Commissioner Of Income Towers Private Limited Tax, Circle 3 (2) Hyderabad Hyderabad Pan:Aajcs1895B (Appellant) (Respondent)

For Appellant: Shri K.A. Sai PrasadFor Respondent: Shri Y.V.S.T. Sai, CIT(DR)
Section 143(3)Section 194CSection 194ISection 23Section 24Section 263

…to the information and the relevant issues and therefore, the assessment order is not erroneous and prejudicial to the interests of the Revenue. He relied upon the decision of the Tribunal at Mumbai in the case of Narayan Tatu Rane vs. ITO reported in (2016) 70 Taxmann.com 227 (Mum.Trib) wherein it was held that the Commissioner u/s 263 cannot direct the AO to carry out fishing and roving enquiries with an objective of substituting his views with that of the AO. The learned Counsel further submitted that the Pr. CIT had also not brought out as to how the assessment order is erroneous and prejudicial to the inter…

Gumpro Drilling Fluids Private Limited, Mumbai vs. Principal Commissioner of Income Tax - 15, Mumbai

The appeal of the assessee is dismissed

ITA 2868/MUM/2018[2013-14]Status: DisposedITAT Mumbai10 Oct 2018AY 2013-14

Bench: Shri Joginder Singh & Shri Ramit Kocharassessment Year: 2013-14 Gumpro Drilling Fluids Vs Pr. Cit-15, Private Limited, Room No.517, 5Th Floor, Opp. Karma Stambha, Aayakar Bhavan, Hazarat Compound, Lbs M. K. Road, Marg, Vikhroli (West), Mumbai-400020 Mumbai-400083 ("नधा"रती /Assessee) (राज"व /Revenue) Pan. No.Aadcg2319N "नधा"रती क" ओर से / Assessee By Shri Ashok J. Patil राज"व क" ओर से / Revenue By Shri L.K.S. Dahiya Cit-Dr

Section 120Section 144ASection 263Section 35

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ,जी,मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “G”, MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी रिमत कोचर, लेखा सद"य, के सम" Before Shri Joginder Singh, Judicial Member, and Shri Ramit Kochar, Accountant Member Assessment Year: 2013-14 Gumpro Drilling Fluids vs Pr. CIT-15, Private Limited, Room No.517, 5th Floor, Opp. Karma Stambha, Aayakar Bhavan, Hazarat Compound, LBS M. K. Road, Marg, Vikhroli (West), Mumbai-400020 Mumbai-400083 ("नधा"रती /Assessee) (राज"व /Revenue) PAN. No.AADCG2319N "नधा"रती क" ओर से / Assessee by Shri Ashok J. Patil राज"व क" ओर से / Revenue b…

Dr. Vijay Athalye, Mumbai vs. Principal Commissioner of Income Tax - 29, Mumbai

In the result, assessee’s appeal is allowed

ITA 3787/MUM/2018[2013-14]Status: DisposedITAT Mumbai07 Sept 2018AY 2013-14

Bench: Shri Saktijit Dey & Shri Manoj Kumar Aggarwal

For Appellant: Shri Devendra JainFor Respondent: Smt. Vidisha Kalra
Section 142(1)Section 143(3)Section 263Section 54

…IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER ITA no. 3787/Mum./2018 (Assessment Year : 2013–14) Dr. Vijay Athalye 1, Prachi Building G.V. Scheme Road no.2 ……………. Appellant Mulund (E), Mumbai 400 081 PAN – AABPA7953P v/s Income Tax Officer ……………. Respondent Ward–29(3)(5), Mumbai Revenue by : Smt. Vidisha Kalra Assessee by : Shri Devendra Jain Date of Hearing – 31.07.2018 Date of Order – 07.09.2018 O R D E R PER SAKTIJIT DEY, J.M. Aforesaid appeal by the assessee is directed against order dated 7th March 2018…

Mr. Rakesh Kumar Tongar, Greater Noida vs. Pr. CIT, Noida

The appeal of the assessee is dismissed

ITA 1569/DEL/2016[2011-12]Status: DisposedITAT Delhi23 Aug 2018AY 2011-12

Bench: Sh. S. K. Yadav & Sh. Prashant Maharishia.Y. 2011-12 Rakesh Kumar Tongar Vs Pr. Cit E-434, Gamma-1 Aayakar Bhawan, 2D, Block-A Greater Noida Sector-24 Ahapt0955A Noida (Respondent) (Appellant) Appellant By Sh. Sameer Kapoor, Ca Respondent By Smt. Meeta Singh, Cit Dr Date Of Hearing 22.05.2018 Date Of Pronouncement 23.08.2018

Section 143Section 143(3)Section 263

…Rakesh Kumar Tongar V Pr CIT , Noida A Y 2011-12 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘C’ NEW DELHI BEFORE SH. S. K. YADAV, JUDICIAL MEMBER AND SH. PRASHANT MAHARISHI, ACCOUNTANT MEMBER A.Y. 2011-12 Rakesh Kumar Tongar Vs Pr. CIT E-434, Gamma-1 Aayakar Bhawan, 2D, Block-A Greater Noida Sector-24 AHAPT0955A Noida (RESPONDENT) (APPELLANT) Appellant by Sh. Sameer Kapoor, CA Respondent by Smt. Meeta Singh, CIT DR Date of Hearing 22.05.2018 Date of Pronouncement 23.08.2018 ORDER PER PRASHANT MAHARISHI A.M. 1. This appeal is filed by the assessee against the order of the Commissioner of Income Tax- No…

The J.K. Trust Bombay, Mumbai vs. CIT (E), Mumbai

The appeal of the assessee is allowed

ITA 3769/MUM/2017[2012-13]Status: DisposedITAT Mumbai25 Jul 2018AY 2012-13

Bench: Shri Joginder Singh & Shri N.K. Pradhanassessment Year: 2012-13 M/S The J. K. Trust Cit (Exemption) Bombay, R. No.617, 6Th Floor, बनाम/ New Hind House, Piramal Chambers, Vs. Narottam Morrjee Marg, Lalbaug, Ballard Estate, Mumbai-400012 Mumbai-400001

Section 11Section 263

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, ‘जे’,मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “J”, MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी एन. के. "धान, लेखा सद"य, के सम" Before Shri Joginder Singh, Judicial Member, and Shri N.K. Pradhan, Accountant Member Assessment Year: 2012-13 M/s The J. K. Trust CIT (Exemption) Bombay, R. No.617, 6th Floor, बनाम/ New Hind House, Piramal Chambers, Vs. Narottam Morrjee Marg, Lalbaug, Ballard Estate, Mumbai-400012 Mumbai-400001 ("नधा"रती /Assessee) (राज"व /Revenue) PAN. No. AAATT0611L "नधा"रती क" ओर से / Assessee by Shri Rakesh Mohan राज"व क" ओर से / Revenue by Shri…

Narasimha Reddy Peechu, Nizamabad, Hyderabad vs. ITO, Ward-3, Nizamabad

ITA 932/HYD/2017[2009-10]Status: DisposedITAT Hyderabad20 Jul 2018AY 2009-10

Bench: Shri B. Ramakotaiah & Shri Challa Nagendra Prasad

For Appellant: Shri K.A. Sai Prasad, ARFor Respondent: Smt. Alka Rajvanshi Jain, CIT-DR
Section 143(3)Section 148Section 2(47)(i)Section 263Section 45(1)Section 50C

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B”, HYDERABAD BEFORE SHRI B. RAMAKOTAIAH, ACCOUNTANT MEMBER AND SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER I.T.A. No. 932/HYD/2017 Assessment Year: 2009-10 Sri Narasimha Reddy Peechu, The Income Tax Officer, NIZAMABAD Vs Ward-3, [PAN: AHMPP3543Q] NIZAMABAD (Appellant) (Respondent) For Assessee : Shri K.A. Sai Prasad, AR For Revenue : Smt. Alka Rajvanshi Jain, CIT-DR Date of Hearing : 18-07-2018 Date of Pronouncement : 20-07-2018 O R D E R PER B. RAMAKOTAIAH, A.M. : This is an appeal by assessee against the order of the Pr.Commissioner of Income Tax…

Maharashtra Airport Development, Mumbai vs. Pr CIT 3, Mumbai

The appeal of the assessee is allowed

ITA 3741/MUM/2016[2011-12]Status: DisposedITAT Mumbai18 Jul 2018AY 2011-12

Bench: Shri Joginder Singh & Shri Rajesh Kumarassessment Year: 2011-12 M/S Maharashtra Airport Pr. Cit-3, Development Company 612, 6Th Floor, बनाम/ Ltd. Aayakar Bhavan, Vs. 8Th Floor, World Trade M. K. Road, Centre, Tower No.1, Mumbai-400020 Cuffe Parade, Mumbai-400005 ("नधा"रती /Assessee) (राज"व /Revenue) Pan. No. Aadcm9623M

Section 148Section 154Section 263Section 80I

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, ‘बी’,मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES, ‘B’ MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी राजेश कुमार, लेखा सद"य, के सम" Before Shri Joginder Singh, Judicial Member, and Shri Rajesh Kumar, Accountant Member Assessment Year: 2011-12 M/s Maharashtra Airport Pr. CIT-3, Development Company 612, 6th Floor, बनाम/ Ltd. Aayakar Bhavan, Vs. 8th Floor, World Trade M. K. Road, Centre, Tower No.1, Mumbai-400020 Cuffe Parade, Mumbai-400005 ("नधा"रती /Assessee) (राज"व /Revenue) PAN. No. AADCM9623M "नधा"रती क" ओर से / Assessee by Shri Salil Kapoor & Shri Sumit Lalchand…

Manoir Petro India Ltd, Mumbai vs. Pr CIT 1, Mumbai

ITA 2626/MUM/2015[2010-11]Status: DisposedITAT Mumbai12 Jul 2018AY 2010-11

Bench: Shri Joginder Singh & Shri G. Manjunathaassessment Year: 2010-11 Manoir Petro India Limited, Pr. Cit-1 602, B-Wing, Universal Room No.387, बनाम/ Business Park, Chandivali 3Rd Floor, Vs. Farm Road, Off Saki Vihar Aayakar Bhavan, Road, Andheri (East), M. K. Road, Mumbai-400072 Mumbai-400020 ("नधा"रती /Assessee) (राज"व /Revenue) P.A. No. Aafcm5210J

Section 263

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, ‘आई’,मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “I”, MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी जी. मंजूनाथ, लेखा सद"य, के सम" Before Shri JOGINDER SINGH, Judicial Member, and Shri G. MANJUNATHA, Accountant Member Assessment Year: 2010-11 Manoir Petro India Limited, Pr. CIT-1 602, B-Wing, Universal Room No.387, बनाम/ Business Park, Chandivali 3rd Floor, Vs. Farm Road, Off Saki Vihar Aayakar Bhavan, Road, Andheri (East), M. K. Road, Mumbai-400072 Mumbai-400020 ("नधा"रती /Assessee) (राज"व /Revenue) P.A. No. AAFCM5210J 2 Manoir Petro India Limited ITA No.2626/Mum…

Saigal Sea Trade, Mumbai vs. CIT -18, Mumbai

The appeal of the assessee is dismissed

ITA 2511/MUM/2014[2009-10]Status: DisposedITAT Mumbai07 May 2018AY 2009-10

Bench: Shri Joginder Singh & Shri Manoj Kumar Aggarwalassessment Year: 2009-10 M/S Saigal Sea Trade, Cit-18, J.V. House, 02Nd Floor, D.S. Piramal Chambers, बनाम/ Babrekar Marg, Dadar (West), Mumbai Vs. Mumbai-400028 ("नधा"रती /Assessee) (राज"व /Revenue) Pan. No. Aaafs6920K

Section 142(1)Section 263

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ,‘ई’,मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES, ‘E’ MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी मनोज कुमार अ"वाल, लेखा सद"य, के सम" Before Shri Joginder Singh, Judicial Member, and Shri Manoj Kumar Aggarwal, Accountant Member Assessment Year: 2009-10 M/s Saigal Sea Trade, CIT-18, J.V. House, 02nd Floor, D.S. Piramal Chambers, बनाम/ Babrekar Marg, Dadar (West), Mumbai Vs. Mumbai-400028 ("नधा"रती /Assessee) (राज"व /Revenue) PAN. No. AAAFS6920K "नधा"रती क" ओर से / Assessee by Shri Jitendra Jain Shri Manjunatha Swamy-CIT राज"व क" ओर से / Revenue by 07/05/2018 सुनवाई…

Puja Synthetics Pvt. Ltd., Jaipur vs. PCIT, Jaipur

ITA 440/JPR/2017[2009-10]Status: DisposedITAT Jaipur09 Mar 2018AY 2009-10
For Appellant: Shri Prakul Khurana (Adv.)For Respondent: Smt. Roli Agarwal (CIT)
Section 115JSection 132Section 132(4)Section 143(3)Section 153ASection 153BSection 263

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, JAIPUR Jh fot; ikWy jko] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA. No. 440/JP/2017 fu/kZkj.k o"kZ@Assessment Years : 2009-10 Puja Synthetics Pvt. Ltd. cuke Principle Commissioner of C/o Chir Amrit Legal LLP, 6th Vs. Income Tax (Central), Floor, Unique Destination, Opp. Rajasthan Times of India, Tonk Road, Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAACP8449D vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@…

M/S Panchnath Enterprise, Rajkot-Gujarat vs. The Pr. Commr. of Income Tax-1, Rajkot-Gujarat

Appeals are allowed

ITA 139/RJT/2016[2006-07]Status: DisposedITAT Rajkot27 Feb 2018AY 2006-07
For Appellant: Shri M. J. Ranpura, A.RFor Respondent: Shri Jitender Kumar, CIT. D.R
Section 142(1)Section 143(1)Section 148Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT [Conducted through E-Court at Ahmedabad] BEFORE, SHRI S. S. GODARA, JUDICIAL MEMBER AND SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER ITA Nos. 139 to 141/Rjt/2016 (Assessment Years: 2006-07 to 2008-09) M/s. Panchnath Enterprise, 22, Vijay Plot Corner, Gondal Road, Near Balashram, Rajkot Appellant Vs. The Principal Commissioner of Income Tax-1, Rajkot Respondent PAN: AACFP5192Q आवेदक क" ओर से/By Assessee : Shri M. J. Ranpura, A.R. राज"व क" ओर से/By Revenue : Shri Jitender Kumar, CIT. D.R. सुनवाई क" तार"ख/Date of Hearing : 15.02.2018 घोषणा क" तार"ख/Date…

Indus Best Hospitality & Realtors P.Ltd, Mumbai vs. Pr CIT 6, Mumbai

In the result, appeal of the assessee is allowed

ITA 3125/MUM/2017[2012-13]Status: DisposedITAT Mumbai19 Jan 2018AY 2012-13

Bench: Shri R.C.Sharma, Am & Shri Sandeep Gosain, Jm M/S. Indus Best Hospitality & Vs. Pr Cit 6 R.No.501, 5Th Floor Realtors Pvt. Ltd., Formerly Known As Silvassa Aayakar Bhavan Realtors Pvt. Ltd., M.K.Road 105, Runwal & Omkar Esquare, Mumbai – 400 020 Opp. Sion Chunabhatti Singal Off. E.E.Highway Sion (E) Mumbai – 400 022 Pan/Gir No. Aamcs0212P Appellant) .. Respondent)

Section 133(6)Section 142(1)Section 14ASection 2Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL “I”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI SANDEEP GOSAIN, JM M/s. Indus Best Hospitality & Vs. PR CIT 6 R.No.501, 5th Floor Realtors Pvt. Ltd., Formerly Known as Silvassa Aayakar Bhavan Realtors Pvt. Ltd., M.K.Road 105, Runwal & Omkar Esquare, Mumbai – 400 020 Opp. Sion Chunabhatti Singal Off. E.E.Highway Sion (E) Mumbai – 400 022 PAN/GIR No. AAMCS0212P Appellant) .. Respondent) Assessee by Shri Dharmesh Shah and Shri Dhaval Shah Revenue by Shri C.S.Gulati Date of Hearing 29/11/2017 Date of Pronouncement 19/01/2018 आदेश / O R D E R PER R.C.SHARMA (A.M): This i…

M/S. Amira Enterprises Ltd., New Delhi vs. Pr. CIT (C), Gurgaon

In the result, the stay application filed by the assessee is dismissed

ITA 3206/DEL/2017[2014-15]Status: DisposedITAT Delhi29 Nov 2017AY 2014-15

Bench: Shri B.P. Jain & Shri Sudhanshu Srivastava

For Appellant: Shri Salil Kapoor, AdvFor Respondent: Smt. Aparna Karan, CIT- DR
Section 142(1)Section 143(2)Section 143(3)Section 14ASection 263

…1 IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘A’ BENCH, NEW DELHI BEFORE SHRI B.P. JAIN, ACCOUNTANT MEMBER, AND SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER SA No. 452/DEL/2017 & [Assessment Year: 2014-15] M/s Amira Enterprises Ltd Vs. The Pr.C.I.T 54, Prakriti Marg, Sultanpur Farms Central Mehrauli, New Delhi Gurgaon PAN : AAGCA 5057 J [Appellant] [Respondent] Date of Hearing : 07.11.2017 Date of Pronouncement : 29.11.2017 Assessee by : Shri Salil Kapoor, Adv Revenue by : Smt. Aparna Karan, CIT- DR ORDER PER B.P. JAIN, ACCOUNTANT MEMBER, This appeal filed by the assessee is directed against the ord…

M/S. Amira Pure Foods Pvt. Ltd., New Delhi vs. Pr. CIT (C), Gurgaon

In the result, the stay application filed by the assessee is dismissed and the appeal of the assessee in ITA No

ITA 3205/DEL/2017[2014-15]Status: DisposedITAT Delhi29 Nov 2017AY 2014-15

Bench: Shri B.P. Jain & Shri Sudhanshu Srivastava

For Appellant: Shri Salil Kapoor, AdvFor Respondent: Smt. Aparna Karan, CIT- DR
Section 142(1)Section 143(2)Section 143(3)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘A’ BENCH, NEW DELHI BEFORE SHRI B.P. JAIN, ACCOUNTANT MEMBER, AND SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER SA No. 451/DEL/2017 & [Assessment Year: 2014-15] M/s Amira Pure Foods Pvt. Ltd Vs. The Pr.C.I.T 54, Prakriti Marg, Sultanpur Farms Central Mehrauli, New Delhi Gurgaon PAN : AAACA 2200 M [Appellant] [Respondent] Date of Hearing : 07.11.2017 Date of Pronouncement : 29.11.2017 Assessee by : Shri Salil Kapoor, Adv Revenue by : Smt. Aparna Karan, CIT- DR ORDER PER B.P. JAIN, ACCOUNTANT MEMBER, This appeal filed by the assessee is directed against the ord…

Reliance Money Infrastructure Ltd, Mumbai vs. Pr CIT 1, Mumbai

In the result, the appeal of the assessee is allowed

ITA 3259/MUM/2017[2012-13]Status: DisposedITAT Mumbai06 Oct 2017AY 2012-13

Bench: Shri D.T.Garasia, Jm & Shri Rajesh Kumar, Am

For Appellant: Shri Arvind SondeFor Respondent: Shri B Puresh
Section 143(3)Section 144ASection 263Section 50

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ “डी”, म ुंबई IN THE INCOME TAX APPELLATE TRIBUNAL BENCH “D” MUMBAI BEFORE SHRI D.T.GARASIA, JM AND SHRI RAJESH KUMAR, AM I.T.A. No.3259/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2012-13) Reliance Money Infrastructure Principal Commissioner of Ltd., Income Tax-Room No.330, बनाम/ 7th floor, B Wing Trade World, Aayakar Bhavan, M K Road, Kamala Mills Compound, Mumbai-400020. Vs. S B Marg, Lower Parel, Mumbai-400013 स्थायी ऱेखा सं./ PAN : AADCR2730G (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) : अपीऱाथी की ओर से / Assessee by : Shri Arvind Sonde प्रत्यथी की ओर से/ Revenue by : Shr…

Metakaps Engineering & Mahendra Construction Co . (Jv), Mumbai vs. CIT 18, Mumbai

The appeal of the assessee is allowed

ITA 2895/MUM/2014[2009-10]Status: DisposedITAT Mumbai11 Sept 2017AY 2009-10

Bench: Shri B.R. Baskaran, Am & Shri Ravish Sood, Jm आयकर अपील सं./ I.T.A. No. 2895/Mum/2014 (निर्धारण वर्ा / Assessment Year: 2009-10) M/S. Metacaps Engineering & The Commissioner Of Income-Tax-18 Mahendra Construction Co.(J.V) बिधम/ Mumbai B-2, Kamdar Park, Vs. Ghokhale Road Dadar (West), Mumbai-400 028 स्थायीलेखासं./जीआइआरसं./ Pan/Gir No. Aaaam8326J (अपीलाथी/Appellant) (प्रत्यथी / Respondent :

For Appellant: Shri Vijay Mehta, A.R
Section 143(3)Section 263

…P a g e | 1 M/s Metacaps Engineering Vs. CIT IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, MUMBAI BEFORE SHRI B.R. BASKARAN, AM AND SHRI RAVISH SOOD, JM आयकर अपील सं./ I.T.A. No. 2895/Mum/2014 (निर्धारण वर्ा / Assessment Year: 2009-10) M/s. Metacaps Engineering & The Commissioner of Income-tax-18 Mahendra Construction Co.(J.V) बिधम/ Mumbai B-2, Kamdar Park, Vs. Ghokhale Road Dadar (West), Mumbai-400 028 स्थायीलेखासं./जीआइआरसं./ PAN/GIR No. AAAAM8326J (अपीलाथी/Appellant) (प्रत्यथी / Respondent : अपीलाथी की ओर से/Appellant by : Shri Vijay Mehta, A.R. प्रत्यथी की ओर से/ Respondent by : Shri Suman Kumar, D.R.…

M/S Hero Honda Motors Ltd, New Delhi vs. DCIT, New Delhi

In the result, appeal filed by the assessee is allowed

ITA 2148/DEL/2009[2004-05]Status: DisposedITAT Delhi02 Feb 2017AY 2004-05

Bench: Sh C.M.Garg & Shri Prashant Maharishihero Honda Motors Ltd, Dcit, 34, Basant Lok, Vasant Vihar, Circle-12(1), Vs. New Delhi New Delhi Pan:Aaacg0812J (Appellant) (Respondent)

For Appellant: Sh. Ajay Vohra, Sr. AdvFor Respondent: Sh. AK Saroha, CIT DR
Section 143(3)Section 195Section 263Section 32Section 37(1)Section 40Section 9

…his case. The Ld. CIT has not brought to our notice judicial precedent which says that the provisions of section 263 amended w.e.f. 01/06/2005 are applicable retrospectively. However the coordinate bench in Narayanan Tatu Rane versus income tax officer (2016) 70 Taxmann.com 227 (Mum) while analysing the amended provisions has held as under:- “19. The law interpreted by the High Courts makes it clear that the Ld Pr. CIT, before holding an order to be erroneous, should have conducted necessary enquiries or verification in order to show that the finding given by the assessing officer is erroneous, the Ld Pr. CIT sho…