Navkar Share And Stock Brokers Pvt Ltd. v. Asstt. CIT

393 ITR 362High Court2007#5522 most cited

What is Navkar Share And Stock Brokers Pvt Ltd. v. Asstt. CIT authority for?

Reopening an assessment is permissible when the Assessing Officer receives fresh information, such as survey reports and employee statements, even if an objection is raised by the assessee.

21

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2021 to 2024.

Also referred to as

Navkar Share and Stock Brokers P. Ltd v. ACIT · reassessment · reopening assessment · fresh information · survey report · section 147 · section 151

Sections most often in play

Section 10AASection 115JBSection 147Section 40A(2)(b)Section 69CSection 151Section 132Section 133A

Issues it is cited on

section 40a(2)(a)full and true disclosurebeyond four yearscircular tradingsection 151(2)initial assessment yearfresh tangible materialsection 10aacomputer softwaremere change of opinionsection 144c(1)section 40a(2)(b)

Judgments citing Navkar Share And Stock Brokers Pvt Ltd. v. Asstt. CIT

DCIT CC -4(4), Mumbai vs. Sanman Trade Impex Limited, Mumbai

ITA 3614/MUM/2023[2018-19]Status: DisposedITAT Mumbai24 Jul 2024AY 2018-19

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail ()

For Appellant: Mr. Rakesh JoshiFor Respondent: Dr. Kishor Dhule, CIT-DR
Section 10ASection 115JSection 143(3)Section 147Section 149Section 151Section 69C

…12) 250 CTR 119 (Bom.) • Tao Publishing (P) Ltd..v. Dy. CIT (2015) 370 ITR 135 (Bom.) • Tata Business support Ser. Ltd. v. DCIT 232 Taxman 702 (Bom) • Everest Kanto Cylinder Ltd. Vs UOI(159 Taxmann.com 51)(Bom) • Navkar Share and Stock Brokers P. Ltd v. ACIT (393 ITR 362) (Guj) 8.2 This objection was raised by the assessee before the Ld. CIT(A) also however, the Ld. CIT(A) rejected the contention of the assessee following the decision of the Hon'ble Jurisdictional High Court in the case of 3i Infotech Ltd. v. ACIT (2010) 329 ITR 257 (Bom HC), in view of fresh information gathered in the form of survey report, sta…

DCIT CC -4(4), Mumbai vs. Sanman Trade Impex Limited, Mumbai

ITA 3610/MUM/2023[2020-21]Status: DisposedITAT Mumbai24 Jul 2024AY 2020-21

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail ()

For Appellant: Mr. Rakesh JoshiFor Respondent: Dr. Kishor Dhule, CIT-DR
Section 10ASection 115JSection 143(3)Section 147Section 149Section 151Section 69C

…12) 250 CTR 119 (Bom.) • Tao Publishing (P) Ltd..v. Dy. CIT (2015) 370 ITR 135 (Bom.) • Tata Business support Ser. Ltd. v. DCIT 232 Taxman 702 (Bom) • Everest Kanto Cylinder Ltd. Vs UOI(159 Taxmann.com 51)(Bom) • Navkar Share and Stock Brokers P. Ltd v. ACIT (393 ITR 362) (Guj) 8.2 This objection was raised by the assessee before the Ld. CIT(A) also however, the Ld. CIT(A) rejected the contention of the assessee following the decision of the Hon'ble Jurisdictional High Court in the case of 3i Infotech Ltd. v. ACIT (2010) 329 ITR 257 (Bom HC), in view of fresh information gathered in the form of survey report, sta…

DCIT CC 4 (4), Mumbai vs. Sanman Trade Impex Limited, Mumbai

In the result, appeals of the Revenue are dismissed dismissed whereas appeals of the assessee are partly allowed appeals of the assessee are partly allowed

ITA 3606/MUM/2023[2014-15]Status: DisposedITAT Mumbai24 Jul 2024AY 2014-15

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail ()

For Appellant: Dr. Kishor Dhule, CIT-DRFor Respondent: Mr. Rakesh Joshi
Section 143(3)Section 69C

…n 702 (Bom)  Everest Kanto Cylinder Ltd. Vs UOI(159 Taxmann.com 51)(Bom) Everest Kanto Cylinder Ltd. Vs UOI(159 Taxmann.com 51)(Bom) Everest Kanto Cylinder Ltd. Vs UOI(159 Taxmann.com 51)(Bom)  Navkar Share and Navkar Share and Stock Brokers P. Ltd v. ACIT (393 ITR 362) Stock Brokers P. Ltd v. ACIT (393 ITR 362) (Guj) 8.2 This objection was raised by the assessee before the Ld. CIT(A) This objection was raised by the assessee before the Ld. CIT(A) This objection was raised by the assessee before the Ld. CIT(A) also however, the Ld. CIT(A) rejected the contention of the assessee also however, the Ld. CIT(A) reje…

DCIT CC 4 (4), Mumbai vs. Sanman Trade Impex Limited, Mumbai

In the result, appeals of the Revenue are dismissed dismissed whereas appeals of the assessee are partly allowed appeals of the assessee are partly allowed

ITA 3605/MUM/2023[2015-16]Status: DisposedITAT Mumbai24 Jul 2024AY 2015-16

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail ()

For Appellant: Dr. Kishor Dhule, CIT-DRFor Respondent: Mr. Rakesh Joshi
Section 143(3)Section 69C

…n 702 (Bom)  Everest Kanto Cylinder Ltd. Vs UOI(159 Taxmann.com 51)(Bom) Everest Kanto Cylinder Ltd. Vs UOI(159 Taxmann.com 51)(Bom) Everest Kanto Cylinder Ltd. Vs UOI(159 Taxmann.com 51)(Bom)  Navkar Share and Navkar Share and Stock Brokers P. Ltd v. ACIT (393 ITR 362) Stock Brokers P. Ltd v. ACIT (393 ITR 362) (Guj) 8.2 This objection was raised by the assessee before the Ld. CIT(A) This objection was raised by the assessee before the Ld. CIT(A) This objection was raised by the assessee before the Ld. CIT(A) also however, the Ld. CIT(A) rejected the contention of the assessee also however, the Ld. CIT(A) reje…

DCIT CC 4(4), Mumbai vs. Sanman Trade Impex Limited, Mumbai

In the result, appeals of the Revenue are dismissed dismissed whereas appeals of the assessee are partly allowed appeals of the assessee are partly allowed

ITA 3603/MUM/2023[2016-17]Status: DisposedITAT Mumbai24 Jul 2024AY 2016-17

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail ()

For Appellant: Dr. Kishor Dhule, CIT-DRFor Respondent: Mr. Rakesh Joshi
Section 143(3)Section 69C

…n 702 (Bom)  Everest Kanto Cylinder Ltd. Vs UOI(159 Taxmann.com 51)(Bom) Everest Kanto Cylinder Ltd. Vs UOI(159 Taxmann.com 51)(Bom) Everest Kanto Cylinder Ltd. Vs UOI(159 Taxmann.com 51)(Bom)  Navkar Share and Navkar Share and Stock Brokers P. Ltd v. ACIT (393 ITR 362) Stock Brokers P. Ltd v. ACIT (393 ITR 362) (Guj) 8.2 This objection was raised by the assessee before the Ld. CIT(A) This objection was raised by the assessee before the Ld. CIT(A) This objection was raised by the assessee before the Ld. CIT(A) also however, the Ld. CIT(A) rejected the contention of the assessee also however, the Ld. CIT(A) reje…

DCIT CC 4(4), Mumbai vs. Sanman Trade Impex Limited, Mumbai

The appeal of the Revenue is dismissed

ITA 3602/MUM/2023[2017-18]Status: DisposedITAT Mumbai24 Jul 2024AY 2017-18

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail ()

For Appellant: Mr. Rakesh JoshiFor Respondent: Dr. Kishor Dhule, CIT-DR
Section 10ASection 115JSection 143(3)Section 147Section 149Section 151Section 69C

…12) 250 CTR 119 (Bom.) • Tao Publishing (P) Ltd..v. Dy. CIT (2015) 370 ITR 135 (Bom.) • Tata Business support Ser. Ltd. v. DCIT 232 Taxman 702 (Bom) • Everest Kanto Cylinder Ltd. Vs UOI(159 Taxmann.com 51)(Bom) • Navkar Share and Stock Brokers P. Ltd v. ACIT (393 ITR 362) (Guj) 8.2 This objection was raised by the assessee before the Ld. CIT(A) also however, the Ld. CIT(A) rejected the contention of the assessee following the decision of the Hon'ble Jurisdictional High Court in the case of 3i Infotech Ltd. v. ACIT (2010) 329 ITR 257 (Bom HC), in view of fresh information gathered in the form of survey report, sta…

Sanman Trade Impex Limited, Mumbai vs. Assistant Commissioner of Income Tax Central Circle-4(4), Mumbai

ITA 3491/MUM/2023[2014-15]Status: DisposedITAT Mumbai24 Jul 2024AY 2014-15

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail ()

Section 10ASection 115JSection 143(3)Section 147Section 149Section 151Section 69C

…12) 250 CTR 119 (Bom.) • Tao Publishing (P) Ltd..v. Dy. CIT (2015) 370 ITR 135 (Bom.) • Tata Business support Ser. Ltd. v. DCIT 232 Taxman 702 (Bom) • Everest Kanto Cylinder Ltd. Vs UOI(159 Taxmann.com 51)(Bom) • Navkar Share and Stock Brokers P. Ltd v. ACIT (393 ITR 362) (Guj) 8.2 This objection was raised by the assessee before the Ld. CIT(A) also however, the Ld. CIT(A) rejected the contention of the assessee following the decision of the Hon'ble Jurisdictional High Court in the case of 3i Infotech Ltd. v. ACIT (2010) 329 ITR 257 (Bom HC), in view of fresh information gathered in the form of survey report, sta…

Sanman Trade Impex Limited, Mumbai vs. Assistant Commissioner of Income Tax-Central Circle 4(4), Mumbai

In the result, appeals of the Revenue are dismissed dismissed whereas appeals of the assessee are partly allowed appeals of the assessee are partly allowed

ITA 3474/MUM/2023[2015-16]Status: DisposedITAT Mumbai24 Jul 2024AY 2015-16

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail ()

For Appellant: Dr. Kishor Dhule, CIT-DRFor Respondent: Mr. Rakesh Joshi
Section 143(3)Section 69C

…n 702 (Bom)  Everest Kanto Cylinder Ltd. Vs UOI(159 Taxmann.com 51)(Bom) Everest Kanto Cylinder Ltd. Vs UOI(159 Taxmann.com 51)(Bom) Everest Kanto Cylinder Ltd. Vs UOI(159 Taxmann.com 51)(Bom)  Navkar Share and Navkar Share and Stock Brokers P. Ltd v. ACIT (393 ITR 362) Stock Brokers P. Ltd v. ACIT (393 ITR 362) (Guj) 8.2 This objection was raised by the assessee before the Ld. CIT(A) This objection was raised by the assessee before the Ld. CIT(A) This objection was raised by the assessee before the Ld. CIT(A) also however, the Ld. CIT(A) rejected the contention of the assessee also however, the Ld. CIT(A) reje…

Sanman Trade Impex Limited, Mumbai vs. Assistant Commissioner of Income Tax Central Circle-4(4), Mumbai

ITA 3473/MUM/2023[2016-17]Status: DisposedITAT Mumbai24 Jul 2024AY 2016-17

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail ()

For Appellant: Mr. Rakesh JoshiFor Respondent: Dr. Kishor Dhule, CIT-DR
Section 10ASection 115JSection 143(3)Section 147Section 149Section 151Section 69C

…DCIT (2012) 250 CTR 119 (Bom.) Tao Publishing (P) Ltd..v. Dy. CIT (2015) 370 ITR 135 (Bom.) Tata Business support Ser. Ltd. v. DCIT 232 Taxman 702 (Bom) Everest Kanto Cylinder Ltd. Vs UOI(159 Taxmann.com 51)(Bom) Navkar Share and Stock Brokers P. Ltd v. ACIT (393 ITR 362) (Guj) 8.2 This objection was raised by the assessee before the Ld. CIT(A) also however, the Ld. CIT(A) rejected the contention of the assessee following the decision of the Hon'ble Jurisdictional High Court in the case of 3i Infotech Ltd. v. ACIT (2010) 329 ITR 257 (Bom HC), in view of fresh information gathered in the form of survey report, sta…

Sanman Trade Impex Limited, Mumbai vs. Assistant Commissioner of Income Tax Central Circle-4(4), Mumbai

ITA 3472/MUM/2023[2017-18]Status: DisposedITAT Mumbai24 Jul 2024AY 2017-18

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail ()

For Appellant: Mr. Rakesh JoshiFor Respondent: Dr. Kishor Dhule, CIT-DR
Section 10ASection 115JSection 143(3)Section 147Section 149Section 151Section 69C

…12) 250 CTR 119 (Bom.) • Tao Publishing (P) Ltd..v. Dy. CIT (2015) 370 ITR 135 (Bom.) • Tata Business support Ser. Ltd. v. DCIT 232 Taxman 702 (Bom) • Everest Kanto Cylinder Ltd. Vs UOI(159 Тахmann.com 51)(Bom) • Navkar Share and Stock Brokers P. Ltd v. ACIT (393 ITR 362) (Guj) 8.2 This objection was raised by the assessee before the Ld. CIT(A) also however, the Ld. CIT(A) rejected the contention of the assessee following the decision of the Hon'ble Jurisdictional High Court in the case of 3i Infotech Ltd. v. ACIT (2010) 329 ITR 257 (Bom HC), in view of fresh information gathered in the form of survey report, sta…

Sanman Trade Impex Limited, Mumbai vs. Assistant Commissioner of Income Taxcentral Circle-4(4), Mumbai

In the result, appeals of the Revenue are dismissed whereas

ITA 3471/MUM/2023[2020-21]Status: DisposedITAT Mumbai24 Jul 2024AY 2020-21

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail ()

For Appellant: Mr. Rakesh JoshiFor Respondent: Dr. Kishor Dhule, CIT-DR
Section 10ASection 115JSection 143(3)Section 147Section 149Section 151Section 69C

…DCIT (2012) 250 CTR 119 (Bom.) Tao Publishing (P) Ltd..v. Dy. CIT (2015) 370 ITR 135 (Bom.) Tata Business support Ser. Ltd. v. DCIT 232 Taxman 702 (Bom) Everest Kanto Cylinder Ltd. Vs UOI(159 Тахmann.com 51)(Bom) Navkar Share and Stock Brokers P. Ltd v. ACIT (393 ITR 362) (Guj) 8.2 This objection was raised by the assessee before the Ld. CIT(A) also however, the Ld. CIT(A) rejected the contention of the assessee following the decision of the Hon'ble Jurisdictional High Court in the case of 3i Infotech Ltd. v. ACIT (2010) 329 ITR 257 (Bom HC), in view of fresh information gathered in the form of survey report, sta…

Sanman Trade Impex Limited, Mumbai vs. Assistant Commissioner of Income Tax- Central Circle 4(4), Mumbai

In the result, appeals of the Revenue are dismissed dismissed whereas appeals of the assessee are partly allowed appeals of the assessee are partly allowed

ITA 3470/MUM/2023[2021-22]Status: DisposedITAT Mumbai24 Jul 2024AY 2021-22

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail ()

For Appellant: Dr. Kishor Dhule, CIT-DRFor Respondent: Mr. Rakesh Joshi
Section 143(3)Section 69C

…n 702 (Bom)  Everest Kanto Cylinder Ltd. Vs UOI(159 Taxmann.com 51)(Bom) Everest Kanto Cylinder Ltd. Vs UOI(159 Taxmann.com 51)(Bom) Everest Kanto Cylinder Ltd. Vs UOI(159 Taxmann.com 51)(Bom)  Navkar Share and Navkar Share and Stock Brokers P. Ltd v. ACIT (393 ITR 362) Stock Brokers P. Ltd v. ACIT (393 ITR 362) (Guj) 8.2 This objection was raised by the assessee before the Ld. CIT(A) This objection was raised by the assessee before the Ld. CIT(A) This objection was raised by the assessee before the Ld. CIT(A) also however, the Ld. CIT(A) rejected the contention of the assessee also however, the Ld. CIT(A) reje…

Asst. Commissioner of Income Tax, Central Circle-1(3), Hyderabad vs. Abir Infrastructure Private Limited, Hyderabad

In the result, the appeal of the revenue is dismissed in above terms

ITA 2068/HYD/2018[2010-11]Status: DisposedITAT Hyderabad11 Jun 2021AY 2010-11

Bench: Shri Satbeer Singh Godara & Shri Laxmi Prasad Sahuassessment Year: 2010-11 Asst. Commissioner Of Vs. Abir Infrastructure Pvt. Income-Tax, Ltd., Hyderabad. Central Circle – 1(3), Hyderabad. Pan – Aafc3608N (Appellant) (Respondent)

For Appellant: Shri H. SrinivasuluFor Respondent: Shri M. Dayasagar
Section 143(3)Section 147Section 148

…rvices Ltd. v. DCIT (2015) 121 DTR 222/ 232 Taxman 702 (Bom) 4. Micro Inks P. Ltd. v. ACIT (2017) 393 ITR 366/ 246 Taxman 143 (Guj.)(HC) 27 I.T.A. No. 2068/Hyd/2018 Abir Infrastructure Pvt. Ltd., Hyd. 5. Navkar Share and Stock Brokers P. Ltd. v. ACIT (2017) 393 ITR 362 (Guj.)(HC).” 9.3. Respectfully following the aforesaid decisions, we uphold the order of the CIT(A) and dismiss the grounds raised by the revenue on this issue. 10. In the result, the appeal of the revenue is dismissed in above terms. Pronounced in the open court on 11th June, 2021. (S.S. GODARA) ACCOUNTANT MEMBER Hyderabad, dated 11th June 20…

DCIT, C-1, (E), Chandigarh vs. M/S Manav Mangal Society, Chandigarh

In the result, all the appeals of the assessee are allowed and all the appeals of the department are dismissed

ITA 30/CHANDI/2020[2016-17]Status: DisposedITAT Chandigarh27 May 2021AY 2016-17
For Appellant: Shri Sudhir Sehgal, AdvFor Respondent: Shri Sandeep Dahiya, CIT-DR
Section 13(3)

…osed for your reference as Pages 9 to 10 with the present objection. The notice U/s. 147 thus, is completely without jurisdiction In terms of the decisions of various courts detailed as under:- i) Navkar Share And Stock Brokers Pvt Ltd. V/s Asstt. CIT [2007] 393 ITR 362 - GUJ-HC ii). Micro Inks P. Ld. V/s Assistant Commissioner of Income Tax [2007] 393 ITR 366 GUJ-HC iii). Dr. Rajivraj Ranbirsingh Chaudhary V /s Assistant Commissioner of Income Tax (2017} 393 ITR 660- GUJ-HC 9 Further, reliance is being placed on the following judgments:- i). Greater Mohali Area Development Authority V/s DCIT ITA NO.410/CHD/…

M/S Manav Mangal Society, Chandigarh vs. DCIT, C-1, (E), Chandigarh

In the result, all the appeals of the assessee are allowed and all the appeals of the department are dismissed

ITA 3/CHANDI/2020[2011-12]Status: DisposedITAT Chandigarh27 May 2021AY 2011-12
For Appellant: Shri Sudhir Sehgal, AdvFor Respondent: Shri Sandeep Dahiya, CIT-DR
Section 13(3)

…osed for your reference as Pages 9 to 10 with the present objection. The notice U/s. 147 thus, is completely without jurisdiction In terms of the decisions of various courts detailed as under:- i) Navkar Share And Stock Brokers Pvt Ltd. V/s Asstt. CIT [2007] 393 ITR 362 - GUJ-HC ii). Micro Inks P. Ld. V/s Assistant Commissioner of Income Tax [2007] 393 ITR 366 GUJ-HC iii). Dr. Rajivraj Ranbirsingh Chaudhary V /s Assistant Commissioner of Income Tax (2017} 393 ITR 660- GUJ-HC 9 Further, reliance is being placed on the following judgments:- i). Greater Mohali Area Development Authority V/s DCIT ITA NO.410/CHD/…

DCIT, C-1, (E), Chandigarh vs. M/S Manav Mangal Society, Chandigarh

In the result, all the appeals of the assessee are allowed and all the appeals of the department are dismissed

ITA 29/CHANDI/2020[2015-16]Status: DisposedITAT Chandigarh27 May 2021AY 2015-16
For Appellant: Shri Sudhir Sehgal, AdvFor Respondent: Shri Sandeep Dahiya, CIT-DR
Section 13(3)

…osed for your reference as Pages 9 to 10 with the present objection. The notice U/s. 147 thus, is completely without jurisdiction In terms of the decisions of various courts detailed as under:- i) Navkar Share And Stock Brokers Pvt Ltd. V/s Asstt. CIT [2007] 393 ITR 362 - GUJ-HC ii). Micro Inks P. Ld. V/s Assistant Commissioner of Income Tax [2007] 393 ITR 366 GUJ-HC iii). Dr. Rajivraj Ranbirsingh Chaudhary V /s Assistant Commissioner of Income Tax (2017} 393 ITR 660- GUJ-HC 9 Further, reliance is being placed on the following judgments:- i). Greater Mohali Area Development Authority V/s DCIT ITA NO.410/CHD/…

DCIT, C-1, (E), Chandigarh vs. M/S Manav Mangal Society, Chandigarh

In the result, all the appeals of the assessee are allowed and all the appeals of the department are dismissed

ITA 28/CHANDI/2020[2014-15]Status: DisposedITAT Chandigarh27 May 2021AY 2014-15
For Appellant: Shri Sudhir Sehgal, AdvFor Respondent: Shri Sandeep Dahiya, CIT-DR
Section 13(3)

…osed for your reference as Pages 9 to 10 with the present objection. The notice U/s. 147 thus, is completely without jurisdiction In terms of the decisions of various courts detailed as under:- i) Navkar Share And Stock Brokers Pvt Ltd. V/s Asstt. CIT [2007] 393 ITR 362 - GUJ-HC ii). Micro Inks P. Ld. V/s Assistant Commissioner of Income Tax [2007] 393 ITR 366 GUJ-HC iii). Dr. Rajivraj Ranbirsingh Chaudhary V /s Assistant Commissioner of Income Tax (2017} 393 ITR 660- GUJ-HC 9 Further, reliance is being placed on the following judgments:- i). Greater Mohali Area Development Authority V/s DCIT ITA NO.410/CHD/…

DCIT, Circle-1(Exemption), Chandigarh vs. M/S Manav Mangal School( Manav Mangal Society), Chandigarh

In the result, all the appeals of the assessee are allowed and all the appeals of the department are dismissed

ITA 27/CHANDI/2020[2013-14]Status: DisposedITAT Chandigarh27 May 2021AY 2013-14
For Appellant: Shri Sudhir Sehgal, AdvFor Respondent: Shri Sandeep Dahiya, CIT-DR
Section 13(3)

…osed for your reference as Pages 9 to 10 with the present objection. The notice U/s. 147 thus, is completely without jurisdiction In terms of the decisions of various courts detailed as under:- i) Navkar Share And Stock Brokers Pvt Ltd. V/s Asstt. CIT [2007] 393 ITR 362 - GUJ-HC ii). Micro Inks P. Ld. V/s Assistant Commissioner of Income Tax [2007] 393 ITR 366 GUJ-HC iii). Dr. Rajivraj Ranbirsingh Chaudhary V /s Assistant Commissioner of Income Tax (2017} 393 ITR 660- GUJ-HC 9 Further, reliance is being placed on the following judgments:- i). Greater Mohali Area Development Authority V/s DCIT ITA NO.410/CHD/…

M/S Manav Mangal Society, Chandigarh vs. DCIT, C-1, (E), Chandigarh

In the result, all the appeals of the assessee are allowed and all the appeals of the department are dismissed

ITA 2/CHANDI/2020[2010-11]Status: DisposedITAT Chandigarh27 May 2021AY 2010-11
For Appellant: Shri Sudhir Sehgal, AdvFor Respondent: Shri Sandeep Dahiya, CIT-DR
Section 13(3)

…osed for your reference as Pages 9 to 10 with the present objection. The notice U/s. 147 thus, is completely without jurisdiction In terms of the decisions of various courts detailed as under:- i) Navkar Share And Stock Brokers Pvt Ltd. V/s Asstt. CIT [2007] 393 ITR 362 - GUJ-HC ii). Micro Inks P. Ld. V/s Assistant Commissioner of Income Tax [2007] 393 ITR 366 GUJ-HC iii). Dr. Rajivraj Ranbirsingh Chaudhary V /s Assistant Commissioner of Income Tax (2017} 393 ITR 660- GUJ-HC 9 Further, reliance is being placed on the following judgments:- i). Greater Mohali Area Development Authority V/s DCIT ITA NO.410/CHD/…

DCIT, C-1, (E), Chandigarh vs. M/S Manav Mangal Society, Chandigarh

In the result, all the appeals of the assessee are allowed and all the appeals of the department are dismissed

ITA 137/CHANDI/2020[2011-12]Status: DisposedITAT Chandigarh27 May 2021AY 2011-12
For Appellant: Shri Sudhir Sehgal, AdvFor Respondent: Shri Sandeep Dahiya, CIT-DR
Section 13(3)

…osed for your reference as Pages 9 to 10 with the present objection. The notice U/s. 147 thus, is completely without jurisdiction In terms of the decisions of various courts detailed as under:- i) Navkar Share And Stock Brokers Pvt Ltd. V/s Asstt. CIT [2007] 393 ITR 362 - GUJ-HC ii). Micro Inks P. Ld. V/s Assistant Commissioner of Income Tax [2007] 393 ITR 366 GUJ-HC iii). Dr. Rajivraj Ranbirsingh Chaudhary V /s Assistant Commissioner of Income Tax (2017} 393 ITR 660- GUJ-HC 9 Further, reliance is being placed on the following judgments:- i). Greater Mohali Area Development Authority V/s DCIT ITA NO.410/CHD/…

Navkar Share And Stock Brokers Pvt Ltd. v. Asstt. CIT (393 ITR 362) — Cited in 21 Judgments | BharatTax