Parashuram Pottery Works Co. Ltd. v. ITO

106 ITR 1Supreme Court of India1977#143 most cited

What is Parashuram Pottery Works Co. Ltd. v. ITO authority for?

The principle of finality dictates that stale issues should not be reactivated, and lapse of time brings repose to judicial and quasi-judicial controversies. A Commissioner cannot substitute their judgment for the Assessing Officer's unless the assessment order is legally erroneous, not merely less elaborate, thus limiting revisionary powers under Section 263.

486

judgments rely on this decision, according to BharatTax’s citation analysis of 367,154 Indian tax judgments — from 1991 to 2026.

Also referred to as

Parashuram Pottery Works Co. Ltd. v. ITO · Parashuram Pottery · Section 263 · erroneous order · revision power · substitution of Commissioner's judgment · finality of assessment · stale issues · judicial precedent · 106 ITR 1

Sections most often in play

Section 143(3)Section 147Section 148Section 263Section 142(1)Section 151Section 69CSection 68
Read the full judgment

Issues it is cited on

section 10(31a)section 100section 76section 142(2c)section 153b(1)(b)section 150(1)section 153b(1)rectification under section 154section 144basection 33(4)section 206csection 158bc

Judgments citing Parashuram Pottery Works Co. Ltd. v. ITO

ITO, WD-8(1), Kolkata vs. M/S Batram Properties Pvt. Ltd., Kolkata

In the result the appeal of the revenue is dismissed

ITA 984/KOL/2016[2011-2012]Status: DisposedITAT Kolkata12 Jan 2018AY 2011-2012

Bench: Hon’Ble Sri N.V.Vasudevan, Jm & Shri M.Balaganesh, Am] I.T.A No. 984/Kol/2016 Assessment Year : 2011-12

For Appellant: Shri Arindam Bhattacharjee, Addl.CITFor Respondent: Shri Soumitra Choudhury, Advocate
Section 22Section 27

…by the judgment although it may be true enough that subsequent light or ingenuity might suggest some traverse which had not been taken", Hon'ble Supreme Court also referred to their own judgment in the case of Parash uram Pottery Works Co , Ltd. V ITO [1977] 106 ITR 1 (SC), wherein at page 10 it was stated that "01 the same time, we have to bear in mind that the policy of law is that there must be a point of finality in all legal proceedings, that stale issues should not be reactivated beyond a particular stage and that lapse of time must in duce repose in and set at rest judicial and quasi-judicial controversie…

DCIT, CC-VIII, Kolkata vs. M/S Elar Securities Pvt Ltd., Kolkata

In the result, Revenue’s appeal is allowed for statistical purpose

ITA 832/KOL/2014[2010-2011]Status: DisposedITAT Kolkata11 Jan 2018AY 2010-2011

Bench: Shri N.V.Vasudevan & Shri Waseem Ahmedassessment Year :2010-11 Dcit, Central Circle- V/S. M/S Ascent Vyapaar Pvt. Viii, Room No. 403, Ltd., 33/1 N.S. Road, 4Th Floor, Aayakar Kolakta-001 Bhawan, Poorva, 110, [Pan No.Aaafca 3896 G] Shanti Pally, E.M.Bye- Pass, Kolkata-107 .. अपीलाथ" /Appellant ""यथ"/Respondent Assessment Year: 2010-11 Dcit, Central Circle- V/S. M/S Panchmukhi Properties Viii, Room No. 403, Pvt. Ltd., 71 Park Street, 4Th Floor, Aayakar Kolakta-16 Bhawan, Poorva, 110, [Pan No.Aadcp 0770 C] Shanti Pally, E.M.Bye- Pass, Kolkata-107 .. अपीलाथ" /Appellant ""यथ"/Respondent Assessment Year: 2010-11 Dcit, Central Circle- V/S. M/S Braggart Vyapaar Pvt. Viii, Room No. 403, Ltd., 33/1 N.S. Road, 4Th Floor, Aayakar Kolakta-001 Bhawan, Poorva, 110, [Pan No.Aaccb 7030 Q] Shanti Pally, E.M.Bye- Pass, Kolkata-107 .. अपीलाथ" /Appellant ""यथ"/Respondent Assessment Year: 2010-11

…judgment, although it may be true enough that subsequent light or ingenuity might suggest some traverse which had not been taken." These observations were made in a case where taxation was in issue. This court in Parashuram Pottery Works Co.Ltd. v. ITO [1077] 106 ITR 1 at p.10 stated : “At the same time, we have to bear in mind that the policy of law is that there must be a point of finality in all legal proceedings, that, stale issues should not be reactivate beyond particular stage and that lapse of time must be reactivated beyond a particular stage and that lapse of time must induce repose in and set at rest j…

DCIT, CC-VIII, Kolkata vs. M/S Tapasya Finvest Pvt. Ltd., Kolkata

In the result, Revenue’s appeal is allowed for statistical purpose

ITA 831/KOL/2014[2010-2011]Status: DisposedITAT Kolkata11 Jan 2018AY 2010-2011

Bench: Shri N.V.Vasudevan & Shri Waseem Ahmedassessment Year :2010-11 Dcit, Central Circle- V/S. M/S Ascent Vyapaar Pvt. Viii, Room No. 403, Ltd., 33/1 N.S. Road, 4Th Floor, Aayakar Kolakta-001 Bhawan, Poorva, 110, [Pan No.Aaafca 3896 G] Shanti Pally, E.M.Bye- Pass, Kolkata-107 .. अपीलाथ" /Appellant ""यथ"/Respondent Assessment Year: 2010-11 Dcit, Central Circle- V/S. M/S Panchmukhi Properties Viii, Room No. 403, Pvt. Ltd., 71 Park Street, 4Th Floor, Aayakar Kolakta-16 Bhawan, Poorva, 110, [Pan No.Aadcp 0770 C] Shanti Pally, E.M.Bye- Pass, Kolkata-107 .. अपीलाथ" /Appellant ""यथ"/Respondent Assessment Year: 2010-11 Dcit, Central Circle- V/S. M/S Braggart Vyapaar Pvt. Viii, Room No. 403, Ltd., 33/1 N.S. Road, 4Th Floor, Aayakar Kolakta-001 Bhawan, Poorva, 110, [Pan No.Aaccb 7030 Q] Shanti Pally, E.M.Bye- Pass, Kolkata-107 .. अपीलाथ" /Appellant ""यथ"/Respondent Assessment Year: 2010-11

…judgment, although it may be true enough that subsequent light or ingenuity might suggest some traverse which had not been taken." These observations were made in a case where taxation was in issue. This court in Parashuram Pottery Works Co.Ltd. v. ITO [1077] 106 ITR 1 at p.10 stated : “At the same time, we have to bear in mind that the policy of law is that there must be a point of finality in all legal proceedings, that, stale issues should not be reactivate beyond particular stage and that lapse of time must be reactivated beyond a particular stage and that lapse of time must induce repose in and set at rest j…

DCIT, CC-VIII, Kolkata vs. M/S Brilliant Vyapaar Pvt. Ltd., Kolkata

In the result, Revenue’s appeal is allowed for statistical purpose

ITA 828/KOL/2014[2010-2011]Status: DisposedITAT Kolkata11 Jan 2018AY 2010-2011

Bench: Shri N.V.Vasudevan & Shri Waseem Ahmedassessment Year :2010-11 Dcit, Central Circle- V/S. M/S Ascent Vyapaar Pvt. Viii, Room No. 403, Ltd., 33/1 N.S. Road, 4Th Floor, Aayakar Kolakta-001 Bhawan, Poorva, 110, [Pan No.Aaafca 3896 G] Shanti Pally, E.M.Bye- Pass, Kolkata-107 .. अपीलाथ" /Appellant ""यथ"/Respondent Assessment Year: 2010-11 Dcit, Central Circle- V/S. M/S Panchmukhi Properties Viii, Room No. 403, Pvt. Ltd., 71 Park Street, 4Th Floor, Aayakar Kolakta-16 Bhawan, Poorva, 110, [Pan No.Aadcp 0770 C] Shanti Pally, E.M.Bye- Pass, Kolkata-107 .. अपीलाथ" /Appellant ""यथ"/Respondent Assessment Year: 2010-11 Dcit, Central Circle- V/S. M/S Braggart Vyapaar Pvt. Viii, Room No. 403, Ltd., 33/1 N.S. Road, 4Th Floor, Aayakar Kolakta-001 Bhawan, Poorva, 110, [Pan No.Aaccb 7030 Q] Shanti Pally, E.M.Bye- Pass, Kolkata-107 .. अपीलाथ" /Appellant ""यथ"/Respondent Assessment Year: 2010-11

…judgment, although it may be true enough that subsequent light or ingenuity might suggest some traverse which had not been taken." These observations were made in a case where taxation was in issue. This court in Parashuram Pottery Works Co.Ltd. v. ITO [1077] 106 ITR 1 at p.10 stated : “At the same time, we have to bear in mind that the policy of law is that there must be a point of finality in all legal proceedings, that, stale issues should not be reactivate beyond particular stage and that lapse of time must be reactivated beyond a particular stage and that lapse of time must induce repose in and set at rest j…

DCIT, CC-VIII, Kolkata vs. M/S Piyush Mercantile Pvt. Ltd., Kolkata

In the result, Revenue’s appeal is allowed for statistical purpose

ITA 827/KOL/2014[2010-2011]Status: DisposedITAT Kolkata11 Jan 2018AY 2010-2011

Bench: Shri N.V.Vasudevan & Shri Waseem Ahmedassessment Year :2010-11 Dcit, Central Circle- V/S. M/S Ascent Vyapaar Pvt. Viii, Room No. 403, Ltd., 33/1 N.S. Road, 4Th Floor, Aayakar Kolakta-001 Bhawan, Poorva, 110, [Pan No.Aaafca 3896 G] Shanti Pally, E.M.Bye- Pass, Kolkata-107 .. अपीलाथ" /Appellant ""यथ"/Respondent Assessment Year: 2010-11 Dcit, Central Circle- V/S. M/S Panchmukhi Properties Viii, Room No. 403, Pvt. Ltd., 71 Park Street, 4Th Floor, Aayakar Kolakta-16 Bhawan, Poorva, 110, [Pan No.Aadcp 0770 C] Shanti Pally, E.M.Bye- Pass, Kolkata-107 .. अपीलाथ" /Appellant ""यथ"/Respondent Assessment Year: 2010-11 Dcit, Central Circle- V/S. M/S Braggart Vyapaar Pvt. Viii, Room No. 403, Ltd., 33/1 N.S. Road, 4Th Floor, Aayakar Kolakta-001 Bhawan, Poorva, 110, [Pan No.Aaccb 7030 Q] Shanti Pally, E.M.Bye- Pass, Kolkata-107 .. अपीलाथ" /Appellant ""यथ"/Respondent Assessment Year: 2010-11

…judgment, although it may be true enough that subsequent light or ingenuity might suggest some traverse which had not been taken." These observations were made in a case where taxation was in issue. This court in Parashuram Pottery Works Co.Ltd. v. ITO [1077] 106 ITR 1 at p.10 stated : “At the same time, we have to bear in mind that the policy of law is that there must be a point of finality in all legal proceedings, that, stale issues should not be reactivate beyond particular stage and that lapse of time must be reactivated beyond a particular stage and that lapse of time must induce repose in and set at rest j…

DCIT, CC-VIII, Kolkata vs. M/S Rajrishabh Finance & Investment, Kolkata

In the result, Revenue’s appeal is allowed for statistical purpose

ITA 826/KOL/2014[2010-2011]Status: DisposedITAT Kolkata11 Jan 2018AY 2010-2011

Bench: Shri N.V.Vasudevan & Shri Waseem Ahmedassessment Year :2010-11 Dcit, Central Circle- V/S. M/S Ascent Vyapaar Pvt. Viii, Room No. 403, Ltd., 33/1 N.S. Road, 4Th Floor, Aayakar Kolakta-001 Bhawan, Poorva, 110, [Pan No.Aaafca 3896 G] Shanti Pally, E.M.Bye- Pass, Kolkata-107 .. अपीलाथ" /Appellant ""यथ"/Respondent Assessment Year: 2010-11 Dcit, Central Circle- V/S. M/S Panchmukhi Properties Viii, Room No. 403, Pvt. Ltd., 71 Park Street, 4Th Floor, Aayakar Kolakta-16 Bhawan, Poorva, 110, [Pan No.Aadcp 0770 C] Shanti Pally, E.M.Bye- Pass, Kolkata-107 .. अपीलाथ" /Appellant ""यथ"/Respondent Assessment Year: 2010-11 Dcit, Central Circle- V/S. M/S Braggart Vyapaar Pvt. Viii, Room No. 403, Ltd., 33/1 N.S. Road, 4Th Floor, Aayakar Kolakta-001 Bhawan, Poorva, 110, [Pan No.Aaccb 7030 Q] Shanti Pally, E.M.Bye- Pass, Kolkata-107 .. अपीलाथ" /Appellant ""यथ"/Respondent Assessment Year: 2010-11

…judgment, although it may be true enough that subsequent light or ingenuity might suggest some traverse which had not been taken." These observations were made in a case where taxation was in issue. This court in Parashuram Pottery Works Co.Ltd. v. ITO [1077] 106 ITR 1 at p.10 stated : “At the same time, we have to bear in mind that the policy of law is that there must be a point of finality in all legal proceedings, that, stale issues should not be reactivate beyond particular stage and that lapse of time must be reactivated beyond a particular stage and that lapse of time must induce repose in and set at rest j…

DCIT, CC-VIII, Kolkata vs. M/S Bpo Finance & Investment Pvt Ltd., Kolkata

In the result, Revenue’s appeal is allowed for statistical purpose

ITA 822/KOL/2014[2010-2011]Status: DisposedITAT Kolkata11 Jan 2018AY 2010-2011

Bench: Shri N.V.Vasudevan & Shri Waseem Ahmedassessment Year :2010-11 Dcit, Central Circle- V/S. M/S Ascent Vyapaar Pvt. Viii, Room No. 403, Ltd., 33/1 N.S. Road, 4Th Floor, Aayakar Kolakta-001 Bhawan, Poorva, 110, [Pan No.Aaafca 3896 G] Shanti Pally, E.M.Bye- Pass, Kolkata-107 .. अपीलाथ" /Appellant ""यथ"/Respondent Assessment Year: 2010-11 Dcit, Central Circle- V/S. M/S Panchmukhi Properties Viii, Room No. 403, Pvt. Ltd., 71 Park Street, 4Th Floor, Aayakar Kolakta-16 Bhawan, Poorva, 110, [Pan No.Aadcp 0770 C] Shanti Pally, E.M.Bye- Pass, Kolkata-107 .. अपीलाथ" /Appellant ""यथ"/Respondent Assessment Year: 2010-11 Dcit, Central Circle- V/S. M/S Braggart Vyapaar Pvt. Viii, Room No. 403, Ltd., 33/1 N.S. Road, 4Th Floor, Aayakar Kolakta-001 Bhawan, Poorva, 110, [Pan No.Aaccb 7030 Q] Shanti Pally, E.M.Bye- Pass, Kolkata-107 .. अपीलाथ" /Appellant ""यथ"/Respondent Assessment Year: 2010-11

…judgment, although it may be true enough that subsequent light or ingenuity might suggest some traverse which had not been taken." These observations were made in a case where taxation was in issue. This court in Parashuram Pottery Works Co.Ltd. v. ITO [1077] 106 ITR 1 at p.10 stated : “At the same time, we have to bear in mind that the policy of law is that there must be a point of finality in all legal proceedings, that, stale issues should not be reactivate beyond particular stage and that lapse of time must be reactivated beyond a particular stage and that lapse of time must induce repose in and set at rest j…

DCIT, CC-VIII, Kolkata vs. M/S Braggart Vyapaar Pvt Ltd., Kolkata

In the result, Revenue’s appeal is allowed for statistical purpose

ITA 818/KOL/2014[2010-2011]Status: DisposedITAT Kolkata11 Jan 2018AY 2010-2011

Bench: Shri N.V.Vasudevan & Shri Waseem Ahmedassessment Year :2010-11 Dcit, Central Circle- V/S. M/S Ascent Vyapaar Pvt. Viii, Room No. 403, Ltd., 33/1 N.S. Road, 4Th Floor, Aayakar Kolakta-001 Bhawan, Poorva, 110, [Pan No.Aaafca 3896 G] Shanti Pally, E.M.Bye- Pass, Kolkata-107 .. अपीलाथ" /Appellant ""यथ"/Respondent Assessment Year: 2010-11 Dcit, Central Circle- V/S. M/S Panchmukhi Properties Viii, Room No. 403, Pvt. Ltd., 71 Park Street, 4Th Floor, Aayakar Kolakta-16 Bhawan, Poorva, 110, [Pan No.Aadcp 0770 C] Shanti Pally, E.M.Bye- Pass, Kolkata-107 .. अपीलाथ" /Appellant ""यथ"/Respondent Assessment Year: 2010-11 Dcit, Central Circle- V/S. M/S Braggart Vyapaar Pvt. Viii, Room No. 403, Ltd., 33/1 N.S. Road, 4Th Floor, Aayakar Kolakta-001 Bhawan, Poorva, 110, [Pan No.Aaccb 7030 Q] Shanti Pally, E.M.Bye- Pass, Kolkata-107 .. अपीलाथ" /Appellant ""यथ"/Respondent Assessment Year: 2010-11

…judgment, although it may be true enough that subsequent light or ingenuity might suggest some traverse which had not been taken." These observations were made in a case where taxation was in issue. This court in Parashuram Pottery Works Co.Ltd. v. ITO [1077] 106 ITR 1 at p.10 stated : “At the same time, we have to bear in mind that the policy of law is that there must be a point of finality in all legal proceedings, that, stale issues should not be reactivate beyond particular stage and that lapse of time must be reactivated beyond a particular stage and that lapse of time must induce repose in and set at rest j…

DCIT, CC-VIII, Kolkata vs. M/S Panchmukhi Properties Pvt. Ltd., Kolkata

In the result, Revenue’s appeal is allowed for statistical purpose

ITA 816/KOL/2014[2010-2011]Status: DisposedITAT Kolkata11 Jan 2018AY 2010-2011

Bench: Shri N.V.Vasudevan & Shri Waseem Ahmedassessment Year :2010-11 Dcit, Central Circle- V/S. M/S Ascent Vyapaar Pvt. Viii, Room No. 403, Ltd., 33/1 N.S. Road, 4Th Floor, Aayakar Kolakta-001 Bhawan, Poorva, 110, [Pan No.Aaafca 3896 G] Shanti Pally, E.M.Bye- Pass, Kolkata-107 .. अपीलाथ" /Appellant ""यथ"/Respondent Assessment Year: 2010-11 Dcit, Central Circle- V/S. M/S Panchmukhi Properties Viii, Room No. 403, Pvt. Ltd., 71 Park Street, 4Th Floor, Aayakar Kolakta-16 Bhawan, Poorva, 110, [Pan No.Aadcp 0770 C] Shanti Pally, E.M.Bye- Pass, Kolkata-107 .. अपीलाथ" /Appellant ""यथ"/Respondent Assessment Year: 2010-11 Dcit, Central Circle- V/S. M/S Braggart Vyapaar Pvt. Viii, Room No. 403, Ltd., 33/1 N.S. Road, 4Th Floor, Aayakar Kolakta-001 Bhawan, Poorva, 110, [Pan No.Aaccb 7030 Q] Shanti Pally, E.M.Bye- Pass, Kolkata-107 .. अपीलाथ" /Appellant ""यथ"/Respondent Assessment Year: 2010-11

…judgment, although it may be true enough that subsequent light or ingenuity might suggest some traverse which had not been taken." These observations were made in a case where taxation was in issue. This court in Parashuram Pottery Works Co.Ltd. v. ITO [1077] 106 ITR 1 at p.10 stated : “At the same time, we have to bear in mind that the policy of law is that there must be a point of finality in all legal proceedings, that, stale issues should not be reactivate beyond particular stage and that lapse of time must be reactivated beyond a particular stage and that lapse of time must induce repose in and set at rest j…

DCIT, CC-VIII, Kolkata vs. M/S Ascent Vyapaar Pvt. Ltd., Kolkata

In the result, Revenue’s appeal is allowed for statistical purpose

ITA 814/KOL/2014[2010-2011]Status: DisposedITAT Kolkata11 Jan 2018AY 2010-2011

Bench: Shri N.V.Vasudevan & Shri Waseem Ahmedassessment Year :2010-11 Dcit, Central Circle- V/S. M/S Ascent Vyapaar Pvt. Viii, Room No. 403, Ltd., 33/1 N.S. Road, 4Th Floor, Aayakar Kolakta-001 Bhawan, Poorva, 110, [Pan No.Aaafca 3896 G] Shanti Pally, E.M.Bye- Pass, Kolkata-107 .. अपीलाथ" /Appellant ""यथ"/Respondent Assessment Year: 2010-11 Dcit, Central Circle- V/S. M/S Panchmukhi Properties Viii, Room No. 403, Pvt. Ltd., 71 Park Street, 4Th Floor, Aayakar Kolakta-16 Bhawan, Poorva, 110, [Pan No.Aadcp 0770 C] Shanti Pally, E.M.Bye- Pass, Kolkata-107 .. अपीलाथ" /Appellant ""यथ"/Respondent Assessment Year: 2010-11 Dcit, Central Circle- V/S. M/S Braggart Vyapaar Pvt. Viii, Room No. 403, Ltd., 33/1 N.S. Road, 4Th Floor, Aayakar Kolakta-001 Bhawan, Poorva, 110, [Pan No.Aaccb 7030 Q] Shanti Pally, E.M.Bye- Pass, Kolkata-107 .. अपीलाथ" /Appellant ""यथ"/Respondent Assessment Year: 2010-11

…judgment, although it may be true enough that subsequent light or ingenuity might suggest some traverse which had not been taken." These observations were made in a case where taxation was in issue. This court in Parashuram Pottery Works Co.Ltd. v. ITO [1077] 106 ITR 1 at p.10 stated : “At the same time, we have to bear in mind that the policy of law is that there must be a point of finality in all legal proceedings, that, stale issues should not be reactivate beyond particular stage and that lapse of time must be reactivated beyond a particular stage and that lapse of time must induce repose in and set at rest j…

M/S Sujana Towers Limited, Hyderabad vs. ACIT, Circle 3(1), Hyderabad

In the result, appeal of the assessee is allowed

ITA 79/HYD/2014[2008-09]Status: DisposedITAT Hyderabad10 Jan 2018AY 2008-09

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahmanassessment Year: 2008-09

For Appellant: Shri P. Murali Mohan RaoFor Respondent: Shri J. Siri Kumar
Section 143(3)Section 263

…issues should not be reactivated beyond a particular stage and that lapse of time must induce repose in and set at rest judicial and quasi- judicial controversies as it must in other spheres of human activity. (Parashuram Pottery Works Co. Ltd. v. ITO [1977) 106 ITR 1 (SC) at page 10). 14. From the provisions of section 263(1) it is clear that an order cannot be termed as erroneous unless it is not in accordance with law. If an Income-tax officer acting in accordance with law makes a certain assessment, the same cannot be branded as 'erroneous by the Commissioner simply because, according to him, the order shoul…

DCIT, CC-VIII, Kolkata, Karnataka vs. M/S Mahavir Finance Ltd., Kolkata

In the result, all the appeals of the revenue are allowed for statistical purposes

ITA 830/KOL/2014[2010-2011]Status: DisposedITAT Kolkata06 Dec 2017AY 2010-2011

Bench: "ी ऐ. ट". वक", "यायीक सद"य एवं/And "ी एम .बालागणेश, लेखा सद"य) [Before Shri A. T. Varkey, Jm & Shri M.Balaganesh, Am]

…judgment, although it may be true enough that subsequent light or ingenuity might suggest some traverse which had not been taken." These observations were made in a case where taxation was in issue. This court in Parashuram Pottery Works Co.Ltd. v. ITO [1077] 106 ITR 1 at p.10 stated : “At the same time, we have to bear in mind that the policy of law is that there must be a point of finality in all legal proceedings, that, stale issues should not be reactivate beyond particular stage and that lapse of time must be reactivated beyond a particular stage and that lapse of time must induce repose in and set at rest j…

DCIT, CC-VIII, Kolkata vs. M/S Mission Vyapaar Pvt Ltd., Kolkata

In the result, all the appeals of the revenue are allowed for statistical purposes

ITA 829/KOL/2014[2010-2011]Status: DisposedITAT Kolkata06 Dec 2017AY 2010-2011

Bench: "ी ऐ. ट". वक", "यायीक सद"य एवं/And "ी एम .बालागणेश, लेखा सद"य) [Before Shri A. T. Varkey, Jm & Shri M.Balaganesh, Am]

…judgment, although it may be true enough that subsequent light or ingenuity might suggest some traverse which had not been taken." These observations were made in a case where taxation was in issue. This court in Parashuram Pottery Works Co.Ltd. v. ITO [1077] 106 ITR 1 at p.10 stated : “At the same time, we have to bear in mind that the policy of law is that there must be a point of finality in all legal proceedings, that, stale issues should not be reactivate beyond particular stage and that lapse of time must be reactivated beyond a particular stage and that lapse of time must induce repose in and set at rest j…

DCIT, CC-VIII, Kolkata vs. M/S Fortune Vyapaar Pvt Ltd., Kolkata

In the result, all the appeals of the revenue are allowed for statistical purposes

ITA 825/KOL/2014[2010-2011]Status: DisposedITAT Kolkata06 Dec 2017AY 2010-2011

Bench: "ी ऐ. ट". वक", "यायीक सद"य एवं/And "ी एम .बालागणेश, लेखा सद"य) [Before Shri A. T. Varkey, Jm & Shri M.Balaganesh, Am]

…judgment, although it may be true enough that subsequent light or ingenuity might suggest some traverse which had not been taken." These observations were made in a case where taxation was in issue. This court in Parashuram Pottery Works Co.Ltd. v. ITO [1077] 106 ITR 1 at p.10 stated : “At the same time, we have to bear in mind that the policy of law is that there must be a point of finality in all legal proceedings, that, stale issues should not be reactivate beyond particular stage and that lapse of time must be reactivated beyond a particular stage and that lapse of time must induce repose in and set at rest j…

DCIT, CC-VIII, Kolkata vs. M/S Castle Commodities Pvt. Ltd., Kolkata

In the result, all the appeals of the revenue are allowed for statistical purposes

ITA 824/KOL/2014[2010-2011]Status: DisposedITAT Kolkata06 Dec 2017AY 2010-2011

Bench: "ी ऐ. ट". वक", "यायीक सद"य एवं/And "ी एम .बालागणेश, लेखा सद"य) [Before Shri A. T. Varkey, Jm & Shri M.Balaganesh, Am]

…judgment, although it may be true enough that subsequent light or ingenuity might suggest some traverse which had not been taken." These observations were made in a case where taxation was in issue. This court in Parashuram Pottery Works Co.Ltd. v. ITO [1077] 106 ITR 1 at p.10 stated : “At the same time, we have to bear in mind that the policy of law is that there must be a point of finality in all legal proceedings, that, stale issues should not be reactivate beyond particular stage and that lapse of time must be reactivated beyond a particular stage and that lapse of time must induce repose in and set at rest j…

DCIT, CC-VIII, Kolkata vs. M/S Caravan Vyapaar Pvt Ltd., Kolkata

In the result, all the appeals of the revenue are allowed for statistical purposes

ITA 823/KOL/2014[2010-2011]Status: DisposedITAT Kolkata06 Dec 2017AY 2010-2011

Bench: "ी ऐ. ट". वक", "यायीक सद"य एवं/And "ी एम .बालागणेश, लेखा सद"य) [Before Shri A. T. Varkey, Jm & Shri M.Balaganesh, Am]

…judgment, although it may be true enough that subsequent light or ingenuity might suggest some traverse which had not been taken." These observations were made in a case where taxation was in issue. This court in Parashuram Pottery Works Co.Ltd. v. ITO [1077] 106 ITR 1 at p.10 stated : “At the same time, we have to bear in mind that the policy of law is that there must be a point of finality in all legal proceedings, that, stale issues should not be reactivate beyond particular stage and that lapse of time must be reactivated beyond a particular stage and that lapse of time must induce repose in and set at rest j…

DCIT, CC-VIII, Kolkata vs. M/S Karva Automart Pvt Ltd., Kolkata

In the result, all the appeals of the revenue are allowed for statistical purposes

ITA 821/KOL/2014[2010-2011]Status: DisposedITAT Kolkata06 Dec 2017AY 2010-2011

Bench: "ी ऐ. ट". वक", "यायीक सद"य एवं/And "ी एम .बालागणेश, लेखा सद"य) [Before Shri A. T. Varkey, Jm & Shri M.Balaganesh, Am]

…judgment, although it may be true enough that subsequent light or ingenuity might suggest some traverse which had not been taken." These observations were made in a case where taxation was in issue. This court in Parashuram Pottery Works Co.Ltd. v. ITO [1077] 106 ITR 1 at p.10 stated : “At the same time, we have to bear in mind that the policy of law is that there must be a point of finality in all legal proceedings, that, stale issues should not be reactivate beyond particular stage and that lapse of time must be reactivated beyond a particular stage and that lapse of time must induce repose in and set at rest j…

DCIT, CC-VIII, Kolkata vs. M/S Multiplier Enterprises Pvt. Ltd., Kolkata

In the result, all the appeals of the revenue are allowed for statistical purposes

ITA 820/KOL/2014[2010-2011]Status: DisposedITAT Kolkata06 Dec 2017AY 2010-2011

Bench: "ी ऐ. ट". वक", "यायीक सद"य एवं/And "ी एम .बालागणेश, लेखा सद"य) [Before Shri A. T. Varkey, Jm & Shri M.Balaganesh, Am]

…judgment, although it may be true enough that subsequent light or ingenuity might suggest some traverse which had not been taken." These observations were made in a case where taxation was in issue. This court in Parashuram Pottery Works Co.Ltd. v. ITO [1077] 106 ITR 1 at p.10 stated : “At the same time, we have to bear in mind that the policy of law is that there must be a point of finality in all legal proceedings, that, stale issues should not be reactivate beyond particular stage and that lapse of time must be reactivated beyond a particular stage and that lapse of time must induce repose in and set at rest j…

DCIT, CC-VIII, Kolkata vs. M/S Mani Marketing & Holdings Pvt. Ltd., Kolkata

In the result, all the appeals of the revenue are allowed for statistical purposes

ITA 819/KOL/2014[2010-2011]Status: DisposedITAT Kolkata06 Dec 2017AY 2010-2011

Bench: "ी ऐ. ट". वक", "यायीक सद"य एवं/And "ी एम .बालागणेश, लेखा सद"य) [Before Shri A. T. Varkey, Jm & Shri M.Balaganesh, Am]

…judgment, although it may be true enough that subsequent light or ingenuity might suggest some traverse which had not been taken." These observations were made in a case where taxation was in issue. This court in Parashuram Pottery Works Co.Ltd. v. ITO [1077] 106 ITR 1 at p.10 stated : “At the same time, we have to bear in mind that the policy of law is that there must be a point of finality in all legal proceedings, that, stale issues should not be reactivate beyond particular stage and that lapse of time must be reactivated beyond a particular stage and that lapse of time must induce repose in and set at rest j…

DCIT, CC-VIII, Kolkata vs. M/S Swito Finance & Estate Pvt. Ltd., Kolkata

In the result, all the appeals of the revenue are allowed for statistical purposes

ITA 817/KOL/2014[2010-2011]Status: DisposedITAT Kolkata06 Dec 2017AY 2010-2011

Bench: "ी ऐ. ट". वक", "यायीक सद"य एवं/And "ी एम .बालागणेश, लेखा सद"य) [Before Shri A. T. Varkey, Jm & Shri M.Balaganesh, Am]

…judgment, although it may be true enough that subsequent light or ingenuity might suggest some traverse which had not been taken." These observations were made in a case where taxation was in issue. This court in Parashuram Pottery Works Co.Ltd. v. ITO [1077] 106 ITR 1 at p.10 stated : “At the same time, we have to bear in mind that the policy of law is that there must be a point of finality in all legal proceedings, that, stale issues should not be reactivate beyond particular stage and that lapse of time must be reactivated beyond a particular stage and that lapse of time must induce repose in and set at rest j…