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

Sterling Biotech Ltd, Mumbai vs. Pr CIT Cen 1, Mumbai

In the result, all appeals filed by assessee are allowed

ITA 2750/MUM/2016[2006-07]Status: DisposedITAT Mumbai29 Jun 2016AY 2006-07

Bench: Shri Shailendra Kumar Yadav & Shri Rajesh Kumar.

For Appellant: Shri Vijay Mehta, A.RFor Respondent: Shri Manjunathaswamy
Section 132Section 143(3)Section 153ASection 263Section 69

…nserting Explanation 2 to sec. 263 of the Act, since it would lead to unending litigations and there would not be any point of finality in the legal proceedings. The Hon’ble Supreme Court has held in the case of Parashuram Pottery Works Co. Ltd Vs. ITO (1977)(106 ITR 1) that there must be a point of finality in all legal proceedings and the stale issues should not be reactivitated beyond a particular ITA Nos.2750 to 2756/Mum/16 A.Ys. 06-07 to 12-13 [Sterling Biotech Ltd. vs. Pr.CIT] Page 33 stage and the lapse of time must induce repose in and set at rest judicial and quasi-judicial controversies as it must in o…

Concord Enviro Systems (P ) Ltd, Mumbai vs. ACIT CC 10, Mumbai

In the result, the appeal filed by the assessee company in ITA N0

ITA 3917/MUM/2013[2009-10]Status: DisposedITAT Mumbai24 Jun 2016AY 2009-10

Bench: Shri Sanjay Garg & Shri Ramit Kocharआयकर अपील सं./I.T.A. No.3917/Mum/2013 ("नधा"रण वष" / Assessment Year : 2009-10) Concord Enviro Systems (Pvt) Acit -10, बनाम/ Ltd., 101, Hdil Tower, Aayakar Bhavan, V. Anant Kanekar Marg, Annex. M.K. Marg, Bandra East, Mumbai – 400 020. Mumbai-400051 "थायी लेखा सं./Pan : Aaacc8962C (अपीलाथ" /Appellant) .. (""यथ" / Respondent)

For Respondent: Dr. S. Pandian,DR
Section 132Section 143(3)Section 40A(2)(b)

…l pronouncements:- 1. CIT v. Sridev Enterprises, 192 ITR 165 (Kar.) 2. Sardar Kehar Singh v. CIT 195 ITR 769(Raj.) 3. Pukhraj Rikhabdass v. CWT, 203 ITR 770 (Raj) 4. Shyam Sunder Gupta v. CIT 232 ITR 135 (M.P) 5. Parshuram Pottery Works Co. Ltd. v. ITO(1977) 106 ITR 1(SC) ITA 3917/Mum/2013 8 5.2 With respect to the disallowance of Rs. 1,79,324/- being the total travelling expenses, the assessee company submitted that the A.O. ignored that the entire work of the assessee company was managed by the two Directors and they were to travel for business necessities including the development of new vendors and market…

Darshana B. Doshi, Mumbai vs. A.C.I.T. Circle 13(3), Mumbai

The appeal of the assessee is hereby allowed

ITA 5462/MUM/2012[2008-09]Status: DisposedITAT Mumbai07 Jun 2016AY 2008-09

Bench: Shri Joginder Singh & Shri Ashwani Tanejaassessment Year: 2008-09 Smt. Darshana B. Doshi Acit, Circle-13(3), 31, Broach Street, Devraj 430, Aayakar Bhavan, 4Th बनाम/ Ratanshi Marg, Iron Market, Floor, M.K. Marg, Vs. Masjid Bunder, Mumbai 400 020. Mumbai 400009. Pan. No. Aabpd7806Q (राज"व /Revenue ) ("नधा"रती /Assessee)

Section 10(34)

…that unless and until contrary facts are brought on record by the Revenue, no U-turn is permissible. The learned Assessing Officer is bound by rule of consistency. The following cases support the case of the assessee : i. Parshuram Pottery Works Ltd. vs ITO 106 ITR 1 (SC) ii. Security Printers 264 ITR 276(Del.) iii. CIT vs Neo Polypack Pvt. Ltd. 245 ITR 492 (Del.) iv. CWT vs Allied Finance Pvt. Ltd. 289 ITR 318 (Del.) v. Berger Paints India Ltd. vs CIT 266 ITR 99 (SC) vi. DCIT vs United Vanaspati (275 ITR 124) (AT)(Chandigarh ITAT) vii. Union of India vs Kumudini N. Dalal 249 ITR 219 (SC) viii. Union of India v…

M/S. Synergy Waste Management Pvt. Ltd., Hisar vs. ACIT, Hisar

In the result, the appeal of the assessee is allowed

ITA 2560/DEL/2014[2009-10]Status: DisposedITAT Delhi30 May 2016AY 2009-10

Bench: Shri G.D. Agrawal & Shri Sudhanshu Srivastavaay: 2009-10 Synergy Waste Management Pvt. Ltd., Vs Acit, 168, Delhi Rod, Sector 27-28, Hisar. Hisar. (Pan: Aaics9088H) (Appellant) (Respondent) Appellant By: Shri Ved Jain, Adv. Shri Ashish Kumar, Adv. Respondent By: Shri Pankaj Vidharthi, Cit Dr Date Of Hearing: 03.03.2016 Date Of Pronouncement:

For Appellant: Shri Ved Jain, AdvFor Respondent: Shri Pankaj Vidharthi, CIT DR
Section 143(3)Section 263Section 263(1)Section 80I

…sues 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. (See Parashuram Pottery Works Co. Ltd. v. ITO [1977] 106 ITR 1 (SC) at page 10).. From the aforesaid definitions 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 should have been…

The Tata Power Co. Ltd, Mumbai vs. ITO RG 2(1)(1), Mumbai

In the result, the appeal filed by the assessee company in ITA No

ITA 3078/MUM/2009[2002-03]Status: DisposedITAT Mumbai19 May 2016AY 2002-03

Bench: Shri Saktijit Dey & Shri Ramit Kocharआयकर अपील सं./I.T.A. No. 3078/Mum/2009 ("नधा"रण वष" / Assessment Year : 2002-03) The Tata Power Co. Ltd, The Asst. Commissioner Of बनाम/ Corporate Center, Block ‘B, Income Tax- Circle V. 5 Th Floor, 2(3),Aayakar Bhavan, 34, Sant Tukaram Road, Maharshi Karve Road, Carnac Bunder, Mumbai – 400 020. Mumbai – 400 009. "थायी लेखा सं./Pan : Aaact0054A (अपीलाथ" /Appellant) .. (""यथ" / Respondent)

For Respondent: Shri Manjunatha Swamy
Section 143(1)Section 143(2)Section 143(3)Section 147Section 148Section 80I

…ating reassessment proceedings. The assessee company relied upon following case laws to support its contentions: i) CIT v. Foramer France , 264 ITR 566(SC) ii) IPCA Laboratories Limited v. DCIT, 251 ITR 416(Bom.) iii) Parshuram Pottery Works Co. Ltd. v. ITO ,106 ITR 1(SC) iv) Addl. CIT v. Shankerdas B. Pahljani in ITA no. 5085/Mum/ 2001(Mum Trib.) v) CIT v. Kelvinator of India Limited 256 ITR 1(Del.)(FB) vi) Wyeth India Private Limited v. IAC 137 ITR 20(Bom.) vii) Garden Silk Mills Private Limited v. DCIT 237 ITR 668(Guj.) viii) Jindal Photo Mills Limited v. DCIT 234 ITR 170(Del) ix) India Steamship Co. Limited…

ITO 9(2)(2), Mumbai vs. Kalypto Risk Technologies P.Ltd, Navi Mumbai

The appeals of the Revenue are dismissed and that of the assessee is allowed

ITA 1275/MUM/2012[2008-09]Status: DisposedITAT Mumbai18 May 2016AY 2008-09

Bench: Shri Joginder Singh & Shri Ramit Kochar

Section 143(3)Section 32

…95/Mum/2013 ld. Assessing Officer is expected to follow the principle of consistency unless and until contrary material/facts are brought on record. On the issue of consistency, we are supported by following decisions:- i. Parshuram Pottery Works Ltd. vs ITO 106 ITR 1 (SC) ii. Security Printers 264 ITR 276(Del.) iii. CIT vs Neo Polypack Pvt. Ltd. 245 ITR 492 (Del.) iv. CWT vs Allied Finance Pvt. Ltd. 289 ITR 318 (Del.) v. Berger Paints India Ltd. vs CIT 266 ITR 99 (SC) vi. DCIT vs United Vanaspati (275 ITR 124) (AT)(Chandigarh ITAT) vii. Union of India vs Kumudini N. Dalal 249 ITR 219 (SC) viii. Union of India v…

Ranbaxy Laboratories Ltd., New Delhi vs. Addl. CIT, New Delhi

In the result, we direct the AO to reduce the book profit u/s 115JB of the Act by the amount of reversal of the provision of Rs

ITA 196/DEL/2013[2008-09]Status: DisposedITAT Delhi25 Apr 2016AY 2008-09

Bench: Sh. I. C.Sudhir Judicialmember & Sh. Prashant Maharishia.Y.: - 2008-09 Ranbaxy Laboratories Ltd. Vs Acit 12Th Floor, Devika Tower, Range -15 6, Nehru Place New Delhi New Delhi Pan No. Aaacr0127N (Appellant) (Respondent)

For Appellant: 1. Shri Ajay Vohra, Sr. AdvFor Respondent: Shri Amrendra Kumar, CIT, DR
Section 143Section 143(3)Section 92D

…estion of reopening and revisiting the same issue again in subsequent yearswould not arise. This is based on the principle that there should be finality in all legal proceedings. The Supreme Court in the case of Parashuram Pottery Works Co. Ltd. v. ITO [1977] 106 ITR 1 had held as under:- ".....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 induce repose in and set at rest judicial and quasi-judicial controversies as it must in other spheres of human activity...." 75. In th…

V.S.P. Stores Pvt. Ltd., New Delhi vs. DCIT, New Delhi

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

ITA 4613/DEL/2011[2008-09]Status: DisposedITAT Delhi30 Mar 2016AY 2008-09

Bench: Sh. H.S. Sidhu & Sh. O.P. Kantassessment Year: 2008-09 V/S V.S.P. Stores Private Limited Dcit, Circle-17 (1), Room Number- 11, Community Centre Saket, 221, Cr Building, New Delhi. New Delhi Pan: Aaacv0064A (Respondent) (Appellant)

Section 143Section 143(2)

…xhausted. It is a principle of law that this cannot be permitted, and there is abundant authority reiterating that principle." 8. The Court reiterated the following observation made by it in Parashuram Pottery Works Co. Ltd. vs. ITO. 1977 CTR (SC) 32 : (1977) 106 ITR 1 (SC) : 5 ITA No. 4613/Del/2011, AY: 2008-09 "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 reactivated beyond a particular stage and that lapse of time must induce repose in and set at rest judicial and quasi- judicial controvers…

ACIT, New Delhi vs. Shri Vikrant Puri, New Delhi

In the result, both the Revenue’s Appeals stand dismissed

ITA 3376/DEL/2011[2006-07]Status: DisposedITAT Delhi30 Mar 2016AY 2006-07

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

For Appellant: Sh. V.K. Agarwal, ARFor Respondent: Sh. Amit Mohan Govil, CIT(DR)
Section 127(2)Section 132Section 142(1)Section 143(2)Section 143(3)Section 153A

…l Ltd. vs. DC IT, ITAT (Kol) and Meghmani Industries & Organics Ltd., ITAT (Ahd) which have been relied upon by the AR. The jurisdictional ITAT also considered the decision of Hon'ble Supreme Court in the case of Parashuram Pottery Works Co. Ltd. vs. ITO, 106 ITR 1 (SC) wherein ITA NOS. 3375&3376/Del/2011 7 it was held that 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 settled issues should not be reactivated beyond a particular stage and that lapse of time must set at rest judicial and quasi judicial controversy as it must in othe…

ACIT, New Delhi vs. Shri Vikrant Puri, New Delhi

In the result, both the Revenue’s Appeals stand dismissed

ITA 3375/DEL/2011[2005-06]Status: DisposedITAT Delhi30 Mar 2016AY 2005-06

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

For Appellant: Sh. V.K. Agarwal, ARFor Respondent: Sh. Amit Mohan Govil, CIT(DR)
Section 127(2)Section 132Section 142(1)Section 143(2)Section 143(3)Section 153A

…l Ltd. vs. DC IT, ITAT (Kol) and Meghmani Industries & Organics Ltd., ITAT (Ahd) which have been relied upon by the AR. The jurisdictional ITAT also considered the decision of Hon'ble Supreme Court in the case of Parashuram Pottery Works Co. Ltd. vs. ITO, 106 ITR 1 (SC) wherein ITA NOS. 3375&3376/Del/2011 7 it was held that 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 settled issues should not be reactivated beyond a particular stage and that lapse of time must set at rest judicial and quasi judicial controversy as it must in othe…

Alka K. Upadhyaya, Mumbai vs. ACIT Cir 19(2), Mumbai

The appeal of the assessee is allowed

ITA 6227/MUM/2012[2007-08]Status: DisposedITAT Mumbai17 Mar 2016AY 2007-08

Bench: Shri Joginder Singh & Shri Rajendraassessment Year-2007-08 Alka K. Upadhaya, Acit, 6-Alka Building, 15Th Road, Circle-19(2), बनाम/ South Avenue, Aaykar Bhavan, Vs. Santacruz (W), M.K.Road, Mumbai-400054 Mumbai-400020 Pan No.Aaapu0288Q (अपीलाथ" /Appellant) (""यथ"/Respondent)

Section 143(3)

…. So far as, the issue of consistency is concerned, we are of the view that in the absence of contrary material, consistency has to be maintained. For which we are fortified by following decisions:- 9 Alka K. Upadhyaya i. Parshuram Pottery Works Ltd. vs ITO 106 ITR 1 (SC) ii. Security Printers 264 ITR 276(Del.) iii. CIT vs Neo Polypack Pvt. Ltd. 245 ITR 492 (Del.) iv. CWT vs Allied Finance Pvt. Ltd. 289 ITR 318 (Del.) v. Berger Paints India Ltd. vs CIT 266 ITR 99 (SC) vi. DCIT vs United Vanaspati (275 ITR 124) (AT)(Chandigarh ITAT) vii. Union of India vs Kumudini N. Dalal 249 ITR 219 (SC) viii. Union of India v…

Preeti G Mehta, Mumbai vs. ITO WD 11(3)(2), Mumbai

The appeal of the assessee is partly allowed

ITA 7557/MUM/2014[2004-05]Status: DisposedITAT Mumbai11 Mar 2016AY 2004-05

Bench: Shri Joginder Singh, Assessment Year: 2004-05 Mrs. Preeti G Mehta, Income Tax Officer, 22, Bennett Villa, Ward-11(3)(2), बनाम/ 27, Wode House, Colaba, Aaykar Bhavan, Vs. Mumbai-400001 M.K.Road, Churchgate, Mumbai-400020 "नधा"रती / Assessee राज"व / Revenue P.A. No.Adrpm3856E

Section 143(3)Section 147Section 23Section 23(4)

…istency, the ALV, declared by the assessee, has to be accepted. Even otherwise, the judicial principle says that consistency has to be maintained. Our view find supports from the ratio laid down in following decisions:- i. Parshuram Pottery Works Ltd. vs ITO 106 ITR 1 (SC) ii. Security Printers 264 ITR 276(Del.) iii. CIT vs Neo Polypack Pvt. Ltd. 245 ITR 492 (Del.) iv. CWT vs Allied Finance Pvt. Ltd. 289 ITR 318 (Del.) v. Berger Paints India Ltd. vs CIT 266 ITR 99 (SC) vi. DCIT vs United Vanaspati (275 ITR 124) (AT)(Chandigarh ITAT) vii. Union of India vs Kumudini N. Dalal 249 ITR 219 (SC) viii. Union of India v…

M/S. Krishak Bharati Cooperative Ltd., New Delhi vs. ACIT, New Delhi

In the result, both the Appeals filed by the Assessee stand allowed

ITA 6786/DEL/2015[2011-12]Status: DisposedITAT Delhi09 Mar 2016AY 2011-12

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

For Appellant: Sh. Vijay Ranjan, Adv. Sh. VartikFor Respondent: Sh. Amit Mohan Govil, CIT(DR)
Section 143(2)Section 143(3)Section 263

…d the Tribunal were justified in holding that the view taken for the earlier assessment years continued to be applicable even for the year under consideration. Radhasoami Satsang v. CIT [1992] 193 ITR 321 (SC), Parashuram Pottery Works Co. Ltd. v. ITO [1977] 106 ITR 1 (SC), CIT v. A.R.J. Security Printers [2003] 264 ITR 276 (Delhi) and CIT v. Neo Poly ITA NOS. 6785&6786/DEL/2015 (AYRS. 2010-11 & 2011-12) KRISHAK BHARATI CO-OPERATIVE LIMITED VS. ACIT Pack P. Ltd. [2000] 245 ITR 492 (Delhi) followed." (v) On the rule of consistency, kind reference is invited to the Hon'ble Madras High Court decision in the case…

M/S. Krishak Bharati Cooperative Ltd., New Delhi vs. ACIT, New Delhi

In the result, both the Appeals filed by the Assessee stand allowed

ITA 6785/DEL/2015[2010-11]Status: DisposedITAT Delhi09 Mar 2016AY 2010-11

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

For Appellant: Sh. Vijay Ranjan, Adv. Sh. VartikFor Respondent: Sh. Amit Mohan Govil, CIT(DR)
Section 143(2)Section 143(3)Section 263

…d the Tribunal were justified in holding that the view taken for the earlier assessment years continued to be applicable even for the year under consideration. Radhasoami Satsang v. CIT [1992] 193 ITR 321 (SC), Parashuram Pottery Works Co. Ltd. v. ITO [1977] 106 ITR 1 (SC), CIT v. A.R.J. Security Printers [2003] 264 ITR 276 (Delhi) and CIT v. Neo Poly ITA NOS. 6785&6786/DEL/2015 (AYRS. 2010-11 & 2011-12) KRISHAK BHARATI CO-OPERATIVE LIMITED VS. ACIT Pack P. Ltd. [2000] 245 ITR 492 (Delhi) followed." (v) On the rule of consistency, kind reference is invited to the Hon'ble Madras High Court decision in the case…

Auto Finance Enterprises, Mumbai vs. Addl CIT RG 12(3), Mumbai

The appeal of the assessee is partly allowed

ITA 4458/MUM/2012[2008-09]Status: DisposedITAT Mumbai01 Mar 2016AY 2008-09
Section 143(3)

…n its favour as unless and until contrary facts are brought on record, consistency has to be followed. On the 5 Auto Finance Enterprises issue of consistency, we are supported by the following judicial pronouncements:- i. Parshuram Pottery Works Ltd. vs ITO 106 ITR 1 (SC) ii. Security Printers 264 ITR 276(Del.) iii. CIT vs Neo Polypack Pvt. Ltd. 245 ITR 492 (Del.) iv. CWT vs Allied Finance Pvt. Ltd. 289 ITR 318 (Del.) v. Berger Paints India Ltd. vs CIT 266 ITR 99 (SC) vi. DCIT vs United Vanaspati (275 ITR 124) (AT)(Chandigarh ITAT) vii. Union of India vs Kumudini N. Dalal 249 ITR 219 (SC) viii. Union of India v…

DCIT Cen Cir 23 Cen RG 7, Mumbai vs. Rasesh B Kanakia, Mumbai

In the result, all the three appeals filed by the Revenue are dismissed

ITA 3195/MUM/2014[2008-09]Status: DisposedITAT Mumbai10 Feb 2016AY 2008-09

Bench: Shri Amit Shukla & Shri Ramit Kochar

For Appellant: Shri Vijay Mehta
Section 132Section 132(1)Section 143(2)Section 143(3)Section 153ASection 57

…Rajan Prasad Moody - 115 ITR 516 ITA 3192-3196/Mum/14 10 (vi) ClT v. Sujani Textile Pvt. Ltd. - 151 ITR 653 (vii) ClT v. Amritaben Shah – 238 ITR 777 (Del.) (viii) ClT v. Neo Poly Pack Pvt. Ltd. - 245 ITR 492 (ix) Parshuram Pottery Works Co. Ltd. v. ITO - 106 ITR 1 (SC)” Thus, the assessee contended that the addition of Rs. 78,51,111/- made by the AO to the income of the assessee needs to be deleted on account of consistency as no new material fact has come on record. The CIT(A) after considering the facts of the case and submission of the assessee and the orders of the A.O. observed that the earlier search…

DCIT Cen Cir 23 Cen RG 7, Mumbai vs. Rasesh B Kanakia, Mumbai

In the result, all the three appeals filed by the Revenue are dismissed

ITA 3194/MUM/2014[2007-08]Status: DisposedITAT Mumbai10 Feb 2016AY 2007-08

Bench: Shri Amit Shukla & Shri Ramit Kochar

For Appellant: Shri Vijay Mehta
Section 132Section 132(1)Section 143(2)Section 143(3)Section 153ASection 57

…Rajan Prasad Moody - 115 ITR 516 ITA 3192-3196/Mum/14 10 (vi) ClT v. Sujani Textile Pvt. Ltd. - 151 ITR 653 (vii) ClT v. Amritaben Shah – 238 ITR 777 (Del.) (viii) ClT v. Neo Poly Pack Pvt. Ltd. - 245 ITR 492 (ix) Parshuram Pottery Works Co. Ltd. v. ITO - 106 ITR 1 (SC)” Thus, the assessee contended that the addition of Rs. 78,51,111/- made by the AO to the income of the assessee needs to be deleted on account of consistency as no new material fact has come on record. The CIT(A) after considering the facts of the case and submission of the assessee and the orders of the A.O. observed that the earlier search…

DCIT Cen Cir 23 Cen RG 7, Mumbai vs. Rasesh B Kanakia, Mumbai

In the result, all the three appeals filed by the Revenue are dismissed

ITA 3193/MUM/2014[2006-07]Status: DisposedITAT Mumbai10 Feb 2016AY 2006-07

Bench: Shri Amit Shukla & Shri Ramit Kochar

For Appellant: Shri Vijay Mehta
Section 132Section 132(1)Section 143(2)Section 143(3)Section 153ASection 57

…Rajan Prasad Moody - 115 ITR 516 ITA 3192-3196/Mum/14 10 (vi) ClT v. Sujani Textile Pvt. Ltd. - 151 ITR 653 (vii) ClT v. Amritaben Shah – 238 ITR 777 (Del.) (viii) ClT v. Neo Poly Pack Pvt. Ltd. - 245 ITR 492 (ix) Parshuram Pottery Works Co. Ltd. v. ITO - 106 ITR 1 (SC)” Thus, the assessee contended that the addition of Rs. 78,51,111/- made by the AO to the income of the assessee needs to be deleted on account of consistency as no new material fact has come on record. The CIT(A) after considering the facts of the case and submission of the assessee and the orders of the A.O. observed that the earlier search…

DCIT Cen Cir 23 Cen RG 7, Mumbai vs. Rasesh B.Kanakia, Mumbai

In the result, all the three appeals filed by the Revenue are dismissed

ITA 3192/MUM/2014[2005-06]Status: DisposedITAT Mumbai10 Feb 2016AY 2005-06

Bench: Shri Amit Shukla & Shri Ramit Kochar

For Appellant: Shri Vijay Mehta
Section 132Section 132(1)Section 143(2)Section 143(3)Section 153ASection 57

…Rajan Prasad Moody - 115 ITR 516 ITA 3192-3196/Mum/14 10 (vi) ClT v. Sujani Textile Pvt. Ltd. - 151 ITR 653 (vii) ClT v. Amritaben Shah – 238 ITR 777 (Del.) (viii) ClT v. Neo Poly Pack Pvt. Ltd. - 245 ITR 492 (ix) Parshuram Pottery Works Co. Ltd. v. ITO - 106 ITR 1 (SC)” Thus, the assessee contended that the addition of Rs. 78,51,111/- made by the AO to the income of the assessee needs to be deleted on account of consistency as no new material fact has come on record. The CIT(A) after considering the facts of the case and submission of the assessee and the orders of the A.O. observed that the earlier search…

ACIT CC 39, Mumbai vs. Laxmi Satyapal Jain, Mumbai

Appeal of the assessee is allowed

ITA 4726/MUM/2014[2010-11]Status: DisposedITAT Mumbai04 Feb 2016AY 2010-11
Section 143(3)

…the case of the assessee are covered by the aforesaid decision. Even otherwise, the judicial principle says that consistency has to be maintained. Our view find supports from the ratio laid down in following decisions:- i. Parshuram Pottery Works Ltd. vs ITO 106 ITR 1 (SC) ii. Security Printers 264 ITR 276(Del.) iii. CIT vs Neo Polypack Pvt. Ltd. 245 ITR 492 (Del.) iv. CWT vs Allied Finance Pvt. Ltd. 289 ITR 318 (Del.) v. Berger Paints India Ltd. vs CIT 266 ITR 99 (SC) vi. DCIT vs United Vanaspati (275 ITR 124) (AT)(Chandigarh ITAT) vii. Union of India vs Kumudini N. Dalal 249 ITR 219 (SC) viii. Union of India v…