Oriental Bank of Commerce v. Addl. CIT

49 Taxmann.com 485High Court2014#8672 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2025.

Sections most often in play

Section 133(6)Section 142(1)Section 143(2)Section 148 Section 151 Section 48

Issues it is cited on

explanation to section 37 prohibited by law bogus ltcg interest u/s 234b penny stock reason to believe reopening of assessment section 234b reassessment proceedings section 37(1)section 37 notice under section 148

Judgments citing Oriental Bank of Commerce v. Addl. CIT

ARUN TYAGI,GHAZIABAD vs. ITO,WARD-1(1), GHAZIABAD

In the result, appeal filed by the assessee is partly allowed

ITA 5489/DEL/2024[2011-12]Status: DisposedITAT Delhi09 May 2025AY 2011-12

Bench: Shris.Rifaur Rahmanarun Tyagi, Vs. Ito, Ward 1 (1), C/O Ch. No.206-207, Ansal Satyam, Ghaziabad. Rdc, Rajnagar, Ghaziabad – 201 002 (Uttar Pradesh). (Pan : Awdpa3342A) (Appellant) (Respondent) Assessee By : Shri Akhilesh Kumar, Advocate Revenue By : Shri B.S. Anand, Sr. Dr Date Of Hearing : 03.03.2025 Date Of Order : 09.05.2025 O R D E R 1. The Assessee Has Filed Appeal Against The Order Of The Learned Commissioner Of Income Tax (Appeals)/National Faceless Appeal Centre (Nfac), Delhi [“Ld. Cit(A)”, For Short] Dated 25.09.2024 For The Assessment Year 2011-12 Raising Following Grounds Of Appeal :- “1 Because, The Order Of Learned Lower Authority Is Bad In Law & Against The Facts & Circumstance Of The Case. 2. Because, Ld. Cit (A) Grossly Erred In Sustaining The Impugned Order & Validity Of Proceedings As 'Reason' Became Non-Existent & Admittedly Ld. Ao Has Made No Addition On The Reason For Issuance Of Notice U/S 148, Hence Subsequent Proceedings/Other Additions Are Illegal In View Of Ration Of Oriental Bank Of Commerce - 99 Taxmann.Com 312 (Sc), 49 Taxmann.Com 485 (Del.) Etc.

For Appellant: Shri Akhilesh Kumar, AdvocateFor Respondent: Shri B.S. Anand, Sr. DR

Section 133Section 133(6)Section 143(2)Section 148Section 151

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘SMC’: NEW DELHI BEFORE SHRIS.RIFAUR RAHMAN, ACCOUNTANT MEMBER Arun Tyagi, vs. ITO, Ward 1 (1), C/o Ch. No.206-207, Ansal Satyam, Ghaziabad. RDC, Rajnagar, Ghaziabad – 201 002 (Uttar Pradesh). (PAN : AWDPA3342A) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Akhilesh Kumar, Advocate REVENUE BY : Shri B.S. Anand, Sr. DR Date of Hearing : 03.03.2025 Date of Order : 09.05.2025 O R D E R 1. The assessee has filed appeal against the order of the Learned Commissioner of Income Tax (Appeals)/National Faceless Appeal Centre (NFAC), Delhi [“Ld. CIT(A)”, for short] dated 25.09…

JASPREET SINGH SIDHU,CHANDIGARH vs. PRINCIPAL COMMISSIONER OF INCOME TAX-1, CHANDIGARH

In the result, the appeal is allowed

ITA 335/CHANDI/2024[2016-17]Status: DisposedITAT Chandigarh18 Sept 2024AY 2016-17

Bench: Shri A.D. Jain & Shri Krinwant Sahayआयकर अपील सं./ Ita No. 335/Chd/2024 "नधा"रण वष" / Assessment Year : 2016-17 Jaspreet Singh Sidhu, Vs. The Pcit-1, बनाम Cr Building, Sector 17, H. No. 1656, Sector 33-D, Chandigarh Chandigarh "थायी लेखा सं./Pan No: Bykps6091L अपीलाथ"/ Appellant ""यथ"/ Repsondent ( Physical Hearing ) "नधा"रती क" ओर से/Assessee By : Shri Parikshit Aggarwal, Ca राज"व क" ओर से/ Revenue By : Shri Rohit Sharma, Cit Dr

For Appellant: Shri Parikshit Aggarwal, CAFor Respondent: Shri Rohit Sharma, CIT DR

Section 147Section 148Section 263

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ, च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL CHANDIGARH BENCH, ‘A’, CHANDIGARH BEFORE SHRI A.D. JAIN, VICE PRESIDENT & SHRI KRINWANT SAHAY, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No. 335/CHD/2024 "नधा"रण वष" / Assessment Year : 2016-17 Jaspreet Singh Sidhu, Vs. The PCIT-1, बनाम CR Building, Sector 17, H. No. 1656, Sector 33-D, Chandigarh Chandigarh "थायी लेखा सं./PAN No: BYKPS6091L अपीलाथ"/ APPELLANT ""यथ"/ REPSONDENT ( PHYSICAL HEARING ) "नधा"रती क" ओर से/Assessee by : Shri Parikshit Aggarwal, CA राज"व क" ओर से/ Revenue by : Shri Rohit Sharma, CIT DR सुनवाई क" तार"ख/Date of Hea…

CROSSEAS CAPITAL SERVICES PRIVATE LTD,MUMBAI vs. ACIT(CENTRAL)-2(4), MUMBAI

In the result, all the four appeals filed by the assessee are hereby partly allowed

ITA 3420/MUM/2023[2018-19]Status: DisposedITAT Mumbai26 Feb 2024AY 2018-19

Bench: Shri Amit Shukla & Shri Amarjit Singhassessment Year: 2015-16 Assessment Year: 2014-15 Assessment Year: 2020-21 Assessment Year: 2018-19 M/S. Crosseas Capital Assistant Commissioenr Of Services P. Ltd., Income Tax (Central Suite 37, 5Th Floor, Circle)-2(4), Martin Burn House, Vs. 802, 8Th Floor, 1 Rn Mukherjee Road, Pratishtha Bhavan, Kolkata, Old Cgo Annexe, West Bengal - 700 001 Maharishi Karve Road, Pan: Aaccc5470H Mumbai – 400 020 (Appellant) (Respondent) Present For: Assessee By : Shri Firoze B. Andhyarujina , A.R. & Shri Maneck Andhyarujina, Ar. Revenue By : Shri H.M. Bhatt, D.R. Date Of Hearing : 06.02.2024 Date Of Pronouncement : 26.02.2024 O R D E R Per Bench : All These Four Appeals Are Filed By The Assessee Against The Different Orders Of Commissioner Of Income Tax Passed Under Section 250 Of The Act Pertaining To Assessment Year 2018-19 &

For Appellant: Shri Firoze B. Andhyarujina , A.R. &For Respondent: Shri H.M. Bhatt, D.R

Section 234BSection 250Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “C”, MUMBAI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI AMARJIT SINGH, ACCOUNTANT MEMBER Assessment Year: 2015-16 Assessment Year: 2014-15 Assessment Year: 2020-21 Assessment Year: 2018-19 M/s. Crosseas Capital Assistant Commissioenr of Services P. Ltd., Income Tax (Central Suite 37, 5th Floor, Circle)-2(4), Martin Burn House, Vs. 802, 8th Floor, 1 RN Mukherjee Road, Pratishtha Bhavan, Kolkata, Old CGO Annexe, West Bengal - 700 001 Maharishi Karve Road, PAN: AACCC5470H Mumbai – 400 020 (Appellant) (Respondent) Present for: Assessee by : Shri Firoze B. Andh…

CROSSEAS CAPITAL SERVICES PRIVATE LIMITED,MUMBAI vs. ASSISTANT COMMISSIONER OF INCOME TAX (CENTRAL)-2(4), MUMBAI

In the result, the appeal of the assessee in ITA

ITA 3419/MUM/2023[2020-21]Status: DisposedITAT Mumbai26 Feb 2024AY 2020-21

Bench: Shri Amit Shukla & Shri Amarjit Singh

Section 234BSection 250Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “C”, MUMBAI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI AMARJIT SINGH, ACCOUNTANT MEMBER ITA No.3417/M/2023 Assessment Year: 2015-16 ITA No.3418/M/2023 Assessment Year: 2014-15 ITA No.3419/M/2023 Assessment Year: 2020-21 ITA No.3420/M/2023 Assessment Year: 2018-19 M/s. Crosseas Capital Services P. Ltd., Suite 37, 5th Floor, Martin Burn House, 1 RN Mukherjee Road, Kolkata, West Bengal - 700 001 PAN: AACCC5470H (Appellant) Assistant Commissioner of Income Tax (Central Circle)-2(4), Vs. 802, 8th Floor, Pratishtha Bhavan, Old CGO Annexe, Maharishi Karve Roa…

CROSSEAS CAPITAL SERVICES PVT LTD ,MUMBAI vs. ACIT (CENTRAL-2(4), MUMBA

In the result, all the four appeals filed by the assessee are hereby partly allowed

ITA 3418/MUM/2023[2014-2015]Status: DisposedITAT Mumbai26 Feb 2024AY 2014-2015

For Appellant: Shri Firoze B. Andhyarujina , A.R. &For Respondent: Shri H.M. Bhatt, D.R

Section 234BSection 250Section 37(1)

CROSSEAS CAPITAL SERVICES PRIVATE LIMITED, MUMBAI vs. ACIT (CENTRAL -2(4), MUMBAI

In the result, the appeal of the assessee in ITA

ITA 3417/MUM/2023[2015-16]Status: DisposedITAT Mumbai26 Feb 2024AY 2015-16

Bench: Shri Amit Shukla & Shri Amarjit Singh

For Appellant: Shri Firoze B. Andhyarujina, A.R. &For Respondent: Shri H.M. Bhatt, D.R

Section 234BSection 250Section 37(1)

VIKAS PARUTHI,GHAZIABAD vs. ITO, WARD- 2(1), GHAZIABAD

In the result, the appeal of the assessee is allowed, for statistical purposes

ITA 2772/DEL/2018[2011-12]Status: DisposedITAT Delhi31 Mar 2022AY 2011-12

Bench: Shri Narendra Kumar Billaiyaa N D Shri Challa Nagendra Prasad(Through Video Conferencing) आ.अ.सं./ I.T.A No.2772/Del/2018 िनधा"रणवष"/Assessment Year: 2011-12 Shri Vikas Paruthi, Income Tax Officer, Akhilesh Kumar, Advocate, बनाम Chamber No. 206 – 207, Ward : 2 (1), Vs. Ansal Satyam, Rdc Raj Nagar, Ghaziabad. Ghaziabad. Pan No. Amgpp9379M अपीलाथ" /Appellant ""यथ"/Respondent

For Appellant: Shri Pushkar Pandey, AdvocateFor Respondent: Shri Mrinal Kumar Das, Sr. D. R

Section 148Section 151(1)Section 54

…I.T.A. No. 2772/Del/2018 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F” NEW DELHI BEFORE SHRI NARENDRA KUMAR BILLAIYA, ACCOUNTANT MEMBER A N D SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER (Through Video Conferencing) आ.अ.सं./ I.T.A No.2772/Del/2018 िनधा"रणवष"/Assessment Year: 2011-12 Shri Vikas Paruthi, Income Tax Officer, Akhilesh Kumar, Advocate, बनाम Chamber No. 206 – 207, Ward : 2 (1), Vs. Ansal Satyam, RDC Raj Nagar, Ghaziabad. Ghaziabad. PAN No. AMGPP9379M अपीलाथ" /Appellant ""यथ"/Respondent Shri Akhilesh Kumar, Adv.; & िनधा"रतीक"ओरसे /Assessee by : Shri Pushkar Pandey, Advocate. राज"वक"ओरसे /Reven…

ASHISH BHARDWAJ,GHAZIABAD vs. ITO WARD-36(4), NEW DELHI

In the result, the appeal filed by the assessee is partly allowed

ITA 9232/DEL/2019[2011-12]Status: DisposedITAT Delhi14 Jun 2021AY 2011-12

For Appellant: Shri Akhilesh Kumar, CAFor Respondent: Ms Rano Mukherjee, Sr. DR

Section 147Section 148Section 2(30)Section 5(1)Section 6Section 6(1)Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : SMC-1 : NEW DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER Assessment Year: 2011-12 Ashish Bhardwaj, Vs ITO, Ch. No.206-207, Ansal Satyam, Ward-36(4), RDC Rajnagar, New Delhi. Ghaziabad. PAN: AMWPB4194J (Appellant) (Respondent) Assessee by : Shri Akhilesh Kumar, CA Revenue by : Ms Rano Mukherjee, Sr. DR Date of Hearing : 17.03.2021 Date of Pronouncement : 14.06.2021 ORDER This appeal filed by the assessee is directed against the order dated 27th September, 2019 of the CIT(A)-2, New Delhi, relating to assessment year 2011-12. 2. Facts of the case, in brief, are…

SHRI VIJAY KUMAR AGARWAL,JAIPUR vs. INCOME TAX OFFICER, WARD-4-2, JAIPUR

In the result, this appeal of the assessee is allowed

ITA 59/JPR/2019[2011-12]Status: DisposedITAT Jaipur24 May 2021AY 2011-12

Bench: Shri Sandeep Gosain, Jm & Shri Vikram Singh Yadav, Am Vk;Dj Vihy La-@Ita No. 59/Jp/2019 Fu/Kzkj.K O"Kz@Assessment Year :2011-12 Vijay Kumar Agarwal, Cuke I.T.O., Vs. 7/58, Vidhyadhar Nagar, Ward 4(2), Jaipur. Jaipur. Lfkk;H Ys[Kk La-@Thvkbzvkj La-@Pan/Gir No.: Advpa 6150 F Vihykfkhz@Appellant Izr;Fkhz@Respondent Fu/Kzkfjrh Dh Vksj Ls@ Assessee By : Shri Pravin Kr. Saraswat (Ca) Jktlo Dh Vksj Ls@ Revenue By : Smt. Rooni Paul (Addl.Cit) Lquokbz Dh Rkjh[K@ Date Of Hearing : 15/03/2021 Mn?Kks"K.Kk Dh Rkjh[K@ Date Of Pronouncement : 24/05/2021 Vkns'K@ Order Per: Sandeep Gosain, J.M. This Is An Appeal Filed By The Assessee Against The Order Of Ld.Cit(A), Ajmer Dated 27/12/2018 For The A.Y. 2011-12 In The Matter Of Order Passed U/S 143(3) Read With Section 147 Of The Income Tax Act, 1961 (In Short, The Act), Wherein Following Grounds Have Been Taken. “1. The Learned C.I.T. (A) Has Erred For Not Considering The Issue For Validity Of Issue Notice U/S 148 Of I.T. Act, 1961, While There Was No Escapement Of Income On Part Of Assessee. The Initiation Of Proceedings Was Only On Behest Of I.T.O. Ward 3(2), Who Has Intimated To A.O. For Advancement Of Loan Rs.53,95,000/- Given By Assessee To Pooja Agarwal, While Concern A.O. Has Accepted Said Loan In Her Hands After Detailed Examination. Hence Initiation Of 2

For Appellant: Shri Pravin Kr. Saraswat (CA)For Respondent: Smt. Rooni Paul (Addl.CIT)

Section 143(3)Section 147Section 148Section 148(2)Section 151

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES “B”, JAIPUR Jh lanhi x®lkÃa] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE SHRI SANDEEP GOSAIN, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 59/JP/2019 fu/kZkj.k o"kZ@Assessment Year :2011-12 Vijay Kumar Agarwal, cuke I.T.O., Vs. 7/58, Vidhyadhar Nagar, Ward 4(2), Jaipur. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: ADVPA 6150 F vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Pravin Kr. Saraswat (CA) jktLo dh vksj ls@ Revenue by : Smt. Rooni Paul (Addl.C…

SPACE CHEM ENGINEERS PRIVATE LIMITED,GHAZIABAD vs. ITO WARD-2(3), GHAZIABAD

In the result the appeal filed by the assessee is allowed

ITA 1791/DEL/2019[2008-09]Status: DisposedITAT Delhi18 Mar 2021AY 2008-09

Bench: Shri R.K. Pandaasstt. Year 2008-09

For Appellant: Shri Akhilesh Kumar, AdvocateFor Respondent: Shri Sanjiv Mahajan, Sr. DR

Section 142(1)Section 147Section 148Section 271(1)(b)Section 68

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “SMC-1”: NEW DELHI (Through Video Conferencing) BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER Asstt. Year 2008-09 Space Chem Engineers Vs. ITO, Ward -2(3) Private Limited, 206-207, Ghaziabad. Ansal Satyam RDC, Ghaziabad Uttar Pradesh 201 002 PAN AALCS8969E (Appellant) (Respondent) Assessee by: Shri Akhilesh Kumar, Advocate Shri Pushkar Pandey, Advocate Department by : Shri Sanjiv Mahajan, Sr. DR Date of Hearing 11/02/2021 Date of 18/03/2021 pronouncement O R D E R PER R.K. PANDA, AM This appeal filed by the assessee is directed against the order dated 4th December, 20…

SANGEETA GARG,NEW DELHI vs. ACIT WARD 62(5), NEW DELHI

In the result, the appeal filed by the assessee is allowed

ITA 6133/DEL/2019[2010-11]Status: DisposedITAT Delhi30 Dec 2019AY 2010-11

Bench: Shri R.K. Pandaassessment Year: 2010-11 Sangeeta Garg, Vs. Acit, Flat No.6, Shree Radha Apartments, Ward-62(5), Plot No.3, Sector-9, New Delhi. Dwarka, New Delhi. Pan: Afmpg1036R (Appellant) (Respondent) Assessee By : Shri Nikhil Goyal, Advocate & Shri Bankim Garg, Advocate Revenue By : Shri Saras Kumar, Sr.Dr Date Of Hearing : 12.12.2019 Date Of Pronouncement : 30.12.2019 Order This Appeal By The Assessee Is Directed Against The Order Dated 24Th June, 2019 Of The Cit(A)-38, New Delhi, Relating To Assessment Year 2010-11. 2. The Grounds Raised By The Assessee Are As Under:-

For Appellant: Shri Nikhil Goyal, Advocate &For Respondent: Shri Saras Kumar, Sr.DR

Section 143(3)Section 147Section 147(3)Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : SMC : NEW DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER Assessment Year: 2010-11 Sangeeta Garg, Vs. ACIT, Flat No.6, Shree Radha Apartments, Ward-62(5), Plot No.3, Sector-9, New Delhi. Dwarka, New Delhi. PAN: AFMPG1036R (Appellant) (Respondent) Assessee by : Shri Nikhil Goyal, Advocate & Shri Bankim Garg, Advocate Revenue by : Shri Saras Kumar, Sr.DR Date of Hearing : 12.12.2019 Date of Pronouncement : 30.12.2019 ORDER This appeal by the assessee is directed against the order dated 24th June, 2019 of the CIT(A)-38, New Delhi, relating to Assessment Year 2010-1…

S.P. BUILDERS,MUMBAI vs. DCIT 12(3), MUMBAI

In the result, appeal filed by assessee is allowed

ITA 3023/MUM/2013[2007-08]Status: DisposedITAT Mumbai08 Nov 2017AY 2007-08

Bench: Shri B.R.Baskaran & Shri Pawan Singhm/S S.P. Builders Dcit 12(2) 309, Gundecha Chambers, Aayakar Bhavan, M.K. Marg, N. M. Road, Fort, Vs. Mumbai-400020. Mumbai – 400 023. Pan: Aabfs0338Q (Appellant) (Respondent)

For Appellant: Shri Vimal Punamiya (AR)For Respondent: Shri V.Justin (DR)

Section 147Section 148Section 234ASection 253Section 254(1)Section 37Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL, BENCH “E”, MUMBAI BEFORE SHRI B.R.BASKARAN, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER M/s S.P. Builders DCIT 12(2) 309, Gundecha Chambers, Aayakar Bhavan, M.K. Marg, N. M. Road, Fort, Vs. Mumbai-400020. Mumbai – 400 023. PAN: AABFS0338Q (Appellant) (Respondent) Assessee by : Shri Vimal Punamiya (AR) Revenue by : Shri V.Justin (DR) Date of hearing : 02.11.2017 Date of Pronouncement : 08.11.2017 Order Under Section 254(1) of Income Tax Act PER PAWAN SINGH, JUDICIAL MEMBER: 1. This appeal filed by the assessee u/s.253 of the Income Tax Act (“the Act”) is…

TORM SHIPPING INDIA P.LTD ( FORMERLY KNOWN AS ORINOCO MARINE CONSULTANCY INDIA P.LTD),MUMBAI vs. DCIT RG 3(3), MUMBAI

In the result, appeal for A

ITA 1272/MUM/2013[2006-07]Status: DisposedITAT Mumbai14 Oct 2016AY 2006-07

Bench: Shri Joginder Singh () & Shri Ashwani Taneja ()

Section 143(2)Section 143(3)Section 147Section 40A(2)(b)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “E”, MUMBAI BEFORE SHRI JOGINDER SINGH (JUDICIAL MEMBER) AND SHRI ASHWANI TANEJA (ACCOUNTANT MEMBER) I.T.A. No.1272 & 1273/Mum/2013 (Assessment Years: 2006-07 & 2007-08) Torm Shipping India Pvt Ltd vs ITO, 93)(4), Mumbai (formerly known as Orinoco Marine Consultancy India Pvt Ltd) II Floor, Leela Business Park Andheri Kurla Road,Andheri (E), Mumbai 400 059 PAN : AACO1884D (Assessee) (Respondent) Assessee by Shri Girish Dave Respondent by Shri Mallikarjun Utture Date of hearing : 10-10-2016 Date of pronouncement : 14 -10-2016 O R D E R Per ASHWANI TANEJA,…