Pb. State Cooperative Agriculture Dev Bank v. CIT

Shrimati Amarjit Kaur W/O Bugar Singh, Mansa vs. Income Tax Officer Ward 1(4), Mansa

In the result, the appeal of the assessee is dismissed

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. No. 1/Asr/2018 Assessment Year: 2009-10 Smt. Amarjit Kaur Vs. Income Tax Officer, W/o Sh. Bugar Singh, Ward 1(4), Mansa Diwana Kothe, VPO Bhikhi Distt. Mansa [PAN: BWJPK 1258A] (Appellant) (Respondent) Appellant by : None Respondent by: Sh. S. M. Surendranath, Sr. DR Date of Hearing: 18.07.2023 Date of Pronouncement: 26.07.2023 ORDER Per Dr. M. L. Meena, AM: This appeal has been filed by the assessee against the order of the Ld. Commissioner of In…

M/S Blue City Township & Colonizers, Amritsar vs. The Income Tax Officer, Amritsar

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. No. 90/Asr/2017 Assessment Year: 2009-10 M/s Blue City Township & V. Income Tax Officer, Colonizers SCF 10-C Ranjit Ward -5(1), Amritsar Avenue, Amritsar [PAN: AACCB 8256C] (Respondent) (Appellant) Appellant by Sh. Salil Kapoor, Adv. Respondent by Sh. Amit Jain, Sr. DR Date of Hearing : 30.05.2023 Date of Pronouncement : 14.07.2023 ORDER Per Dr. M. L. Meena, AM: The captioned appeal has been filed by the assessee against the order of the Ld. Commis…

Shri Baljinder Singh, Bathinda vs. Income Tax Officer, Ward 2(1), Bathinda

In the result, both the appeals are disposed off in the terms indicated as above

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

…exercised if satisfaction is arrived at after following due procedure that income had escaped assessment. Such satisfaction may involve change of opinion but was not at par with "mere change of opinion". i) Pb. State Cooperative Agriculture Dev Bank Vs. CIT 207 CTR 352 P&H The notice for reassessment is not based merely on change of opinion but also on subsequent judgment of the Hon'ble Supreme Court in U.P. Co-operative’s case (1999) 237 ITR 574 (SC). There was material justifying invoking of jurisdiction under s. 147 of the Act. j) Grover Nursing Home 248 ITR 493 P&H An analysis of the aforementioned decisio…

Shrimati Manjit Kaur, Bathinda vs. Income Tax Officer, Ward 2 (1), Bathinda

In the result, both the appeals are disposed off in the terms indicated as above

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

…exercised if satisfaction is arrived at after following due procedure that income had escaped assessment. Such satisfaction may involve change of opinion but was not at par with "mere change of opinion". i) Pb. State Cooperative Agriculture Dev Bank Vs. CIT 207 CTR 352 P&H The notice for reassessment is not based merely on change of opinion but also on subsequent judgment of the Hon'ble Supreme Court in U.P. Co-operative’s case (1999) 237 ITR 574 (SC). There was material justifying invoking of jurisdiction under s. 147 of the Act. j) Grover Nursing Home 248 ITR 493 P&H An analysis of the aforementioned decisio…