Rajmandir Estates (P.) Ltd. v. PCIT

77 Taxmann.com 285Supreme Court of India2017#1285 most cited

What is Rajmandir Estates (P.) Ltd. v. PCIT authority for?

An Assessing Officer's order is considered erroneous and prejudicial to the interest of revenue, warranting revision under Section 263, if there is a lack of proper inquiry or non-application of mind to crucial aspects of the assessment, even where some information has been furnished by the assessee.

88

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2017 to 2025.

Also referred to as

Rajmandir Estates v PCIT · 77 Taxmann.com 285 · Section 263 · erroneous and prejudicial to revenue · lack of inquiry · non-application of mind · scrutiny assessment · Section 143(3) · share application money · creditworthiness of creditor

Sections most often in play

Section 263Section 143(3)Section 142(1)Section 144BSection 147Section 143(2)Section 148Section 194A

Issues it is cited on

prejudicial to interest of revenuemalabar industrialsection 144anon application of mindprincipal officersection 263(1)lack of enquiryshare application moneycreditworthiness of the creditorbeneficial ownererroneous and prejudicialborrowed satisfaction

Judgments citing Rajmandir Estates (P.) Ltd. v. PCIT

T I Steels Pvt. Ltd., New Delhi vs. Pr. CIT- 9, New Delhi

In the result, the appeal of the assessee is allowed

ITA 2176/DEL/2017[2012-13]Status: DisposedITAT Delhi08 Jul 2019AY 2012-13

Bench: Sh. H. S. Sidhudr. B. R. R. Kumarita No. 2176/Del/2017 : Asstt. Year : 2012-13 T.I. Steels Pvt. Ltd., Vs Income Tax Officer, H.No. 98A, Block-Af, Shalimar Ward-25(1), Bagh, New Delhi-110088 New Delhi-110002 (Appellant) (Respondent) Pan No. Aabct9896R Assessee By : Sh. Mohit Sachdeva, Adv. Revenue By : Sh. S. S. Rana, Cit Dr Date Of Hearing: 04.07.2019 Date Of Pronouncement: 08.07.2019 Order Per B. R. R. Kumar:

For Appellant: Sh. Mohit Sachdeva, AdvFor Respondent: Sh. S. S. Rana, CIT DR
Section 10CSection 119Section 143(3)Section 262Section 263Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES ‘G’, NEW DELHI Before Sh. H. S. Sidhu, Judicial Member Dr. B. R. R. Kumar, Accountant Member ITA No. 2176/Del/2017 : Asstt. Year : 2012-13 T.I. Steels Pvt. Ltd., Vs Income Tax Officer, H.No. 98A, Block-AF, Shalimar Ward-25(1), Bagh, New Delhi-110088 New Delhi-110002 (APPELLANT) (RESPONDENT) PAN No. AABCT9896R Assessee by : Sh. Mohit Sachdeva, Adv. Revenue by : Sh. S. S. Rana, CIT DR Date of Hearing: 04.07.2019 Date of Pronouncement: 08.07.2019 ORDER Per B. R. R. Kumar, Accountant Member: The assessee has raised following effective grounds of appeal: ”1. That…

Sh. Sanjeev Singh, Karnal vs. Pr. CIT, Karnal

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

ITA 1781/DEL/2016[2011-12]Status: DisposedITAT Delhi24 Apr 2019AY 2011-12

Bench: Shri R.K. Panda & Ms Suchitra Kambleassessment Year: 2011-12 Sanjeev Singh, Vs Pr. Cit, 861, Sector-9 U.E, Karnal. Karnal. Pan: Chkps0618H (Appellant) (Respondent) Assessee By : Dr. Rakesh Gupta, Shri Somil Aggarwal & Sobhit Revenue By : Shri Kanwaljit Singh, Cit, Dr Date Of Hearing : 13.02.2019 Date Of Pronouncement : 24.04.2019 Order Per R.K. Panda, Am: This Appeal Filed By The Assessee Is Directed Against The Order Dated 3Rd February, 2016 Passed U/S 263(1) Of The It Act, 1961 By The Pcit, Karnal, Relating To Assessment Year 2011-12. 2. Facts Of The Case, In Brief, Are That The Assessee Is An Individual & Filed His Return Of Income On 6Th July, 2011 Declaring Total Income Of Rs.1,58,105/- & Agricultural Income Of Rs.5 Lakhs. The Assessing Officer Completed The Assessment U/S 143(3) On 10Th January, 2014 Determining The Total Income Of The Assessee At Rs.6,30,545/- & Agricultural Income Of Rs.5 Lakhs. Subsequently, The Ld.Cit Issued

For Appellant: Dr. Rakesh GuptaFor Respondent: Shri Kanwaljit Singh, CIT, DR
Section 143(3)Section 263Section 263(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : F : NEW DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER Assessment Year: 2011-12 Sanjeev Singh, Vs Pr. CIT, 861, Sector-9 U.E, Karnal. Karnal. PAN: CHKPS0618H (Appellant) (Respondent) Assessee by : Dr. Rakesh Gupta, Shri Somil Aggarwal & Sobhit Revenue by : Shri Kanwaljit Singh, CIT, DR Date of Hearing : 13.02.2019 Date of Pronouncement : 24.04.2019 ORDER PER R.K. PANDA, AM: This appeal filed by the assessee is directed against the order dated 3rd February, 2016 passed u/s 263(1) of the IT Act, 1961 by the PCIT, Karnal, r…

Rajesh Kumar, Hisar vs. CIT, Hisar

In the result, the appeal of the assessee is dismissed

ITA 3337/DEL/2013[2008-09]Status: DisposedITAT Delhi29 Mar 2019AY 2008-09

Bench: Shri Bhavnesh Saini & Shri O.P. Kantassessment Year: 2008-09 Shri Rajesh Kumar, Vs. Cit, 1931, Gate No. 2, Behind Hisar M.G. Road, Hisar Pan :Aohpk1201L (Appellant) (Respondent) Appellant By Shri Manoj Kumar, Adv. Respondent By Smt. Sulekha Verma, Cit(Dr)

Section 143(3)Section 263Section 263(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: “F”, NEW DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER Assessment Year: 2008-09 Shri Rajesh Kumar, Vs. CIT, 1931, Gate No. 2, Behind Hisar M.G. Road, Hisar PAN :AOHPK1201L (Appellant) (Respondent) Appellant by Shri Manoj Kumar, Adv. Respondent by Smt. Sulekha Verma, CIT(DR) Date of hearing 05.03.2019 Date of pronouncement 29.03.2019 ORDER PER O.P. KANT, A.M.: This appeal by the assessee is directed against order dated 26/03/2013 passed by the Ld. Commissioner of Income Tax, Hisar (in short ‘the Ld. CIT’ ) under section…

Ramesh Kumar Goyal HUF, Hisar vs. ITO, Ward-3, Hisar

Appeal of the assessee is dismissed

ITA 1983/DEL/2018[2014-15]Status: DisposedITAT Delhi25 Jan 2019AY 2014-15

Bench: Smt. Beena A. Pillaidr. B.R.R. Kumarassessment Year: 2014-15 Ramesh Kumar Ito, H.No.467, Urban Estate-Ii, Ward- 3, Hisar, Hisar, Vs. Hisar Haryana, Pin: 125005

For Appellant: Shri K. Sampat, AdvocateFor Respondent: Smt. Sulekha Verma, CIT(DR)
Section 10(38)Section 143(1)Section 143(2)Section 143(3)Section 263Section 263(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL [ DELHI BENCH “F”, NEW DELHI ] BEFORE SMT. BEENA A. PILLAI, JUDICIAL MEMBER DR. B.R.R. KUMAR, ACCOUNTANT MEMBER Assessment Year: 2014-15 Ramesh Kumar ITO, H.No.467, Urban Estate-II, Ward- 3, Hisar, Hisar, Vs. Hisar Haryana, Pin: 125005 PAN: ACGPK7006A (Appellant) (Respondent) Assessment Year: 2014-15 Ramesh Kumar(HUF) ITO, H.No.467, Urban Estate-II, Ward- 3, Hisar, Hisar, Vs. Hisar Haryana, Pin: 125 005 (Appellant) (Respondent) Assessee by : Shri K. Sampat, Advocate Shri V. Raja Kumar, Advocate Department by : Smt. Sulekha Verma, CIT(DR) Date of hearing : 02-01-2019 Da…

Ramesh Kumar, Hisar vs. ITO, Ward-3, Hisar

Appeal of the assessee is dismissed

ITA 1982/DEL/2018[2014-15]Status: DisposedITAT Delhi25 Jan 2019AY 2014-15

Bench: Smt. Beena A. Pillaidr. B.R.R. Kumarassessment Year: 2014-15 Ramesh Kumar Ito, H.No.467, Urban Estate-Ii, Ward- 3, Hisar, Hisar, Vs. Hisar Haryana, Pin: 125005

For Appellant: Shri K. Sampat, AdvocateFor Respondent: Smt. Sulekha Verma, CIT(DR)
Section 10(38)Section 143(1)Section 143(2)Section 143(3)Section 263Section 263(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL [ DELHI BENCH “F”, NEW DELHI ] BEFORE SMT. BEENA A. PILLAI, JUDICIAL MEMBER DR. B.R.R. KUMAR, ACCOUNTANT MEMBER Assessment Year: 2014-15 Ramesh Kumar ITO, H.No.467, Urban Estate-II, Ward- 3, Hisar, Hisar, Vs. Hisar Haryana, Pin: 125005 PAN: ACGPK7006A (Appellant) (Respondent) Assessment Year: 2014-15 Ramesh Kumar(HUF) ITO, H.No.467, Urban Estate-II, Ward- 3, Hisar, Hisar, Vs. Hisar Haryana, Pin: 125 005 (Appellant) (Respondent) Assessee by : Shri K. Sampat, Advocate Shri V. Raja Kumar, Advocate Department by : Smt. Sulekha Verma, CIT(DR) Date of hearing : 02-01-2019 Da…

M/S Uttarakhand Purv Sainik Kalyan Nigam Limited, Dehradun vs. ACIT, Dehradun

In the result, appeal of Assessee is dismissed

ITA 2622/DEL/2015[2010-11]Status: DisposedITAT Delhi23 Jan 2019AY 2010-11

Bench: Shri Bhavnesh Saini, J.M. & Shri O.P. Kant, A.M.

For Appellant: Shri Rohit Tiwari &For Respondent: Shri S.S. Rana, CIT-D.R
Section 10Section 143(3)Section 263

…//Fit for Publication// OPK BS A.M. J.M. IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “G” : DELHI BEFORE SHRI BHAVNESH SAINI, J.M. AND SHRI O.P. KANT, A.M. I.T.A.No.2622/Del./2015 Assessment Year 2010-2011 M/s. Uttarakhand Purv The ACIT, Sainik Kalyan Nigam Limited, Dehradun. vs. Circle-2, PAN AAACU7129D C/o. Hemant Arora & Co. Dehradun. C.As, 1-Tyagi Road, Dehradun - 248001 (Appellant) (Respondent) For Assessee : Shri Rohit Tiwari & Shri Sanjay Malik, Advocates For Revenue : Shri S.S. Rana, CIT-D.R. Date of Hearing : 22.01.2019 Date of Pronouncement : 23.01.2019 ORDER PER BHAVNESH SAINI, J.M. This appeal…

Shree Swami Samartha Developers, Mumbai vs. Principal Commissioner of Income Tax - Ward - 21, Mumbai

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

ITA 2969/MUM/2018[2013-14]Status: DisposedITAT Mumbai31 Oct 2018AY 2013-14

Bench: Shri B.R. Baskaran (Am) & Shri Ravish Sood(Jm)

Section 143(3)Section 22Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” Bench, Mumbai Before Shri B.R. Baskaran (AM) & Shri Ravish Sood(JM) I.T.A. No. 2969/Mum/2018 (Assessment Year 2013-14) Shree Swami Samartha PCIT-21 Developers Vs. Piramal Chambers 19-B, Suyash, Gokhale Parel Road North), Dadar (West) Mumbai-400 012. Mumbai-400 028. PAN : AABFS7754E (Appellant) (Respondent) Assessee by Shri Girish Dave & Shri Tanzil R. Padvekar Department by Shri K. Madhusudan Date of Hearing 25.09.2018 Date of Pronouncement 31.10.2018 O R D E R Per B.R. Baskaran (AM) :- The assessee has filed this appeal challenging the validity of the revision ord…

Gumpro Drilling Fluids Private Limited, Mumbai vs. Principal Commissioner of Income Tax - 15, Mumbai

The appeal of the assessee is dismissed

ITA 2868/MUM/2018[2013-14]Status: DisposedITAT Mumbai10 Oct 2018AY 2013-14

Bench: Shri Joginder Singh & Shri Ramit Kocharassessment Year: 2013-14 Gumpro Drilling Fluids Vs Pr. Cit-15, Private Limited, Room No.517, 5Th Floor, Opp. Karma Stambha, Aayakar Bhavan, Hazarat Compound, Lbs M. K. Road, Marg, Vikhroli (West), Mumbai-400020 Mumbai-400083 ("नधा"रती /Assessee) (राज"व /Revenue) Pan. No.Aadcg2319N "नधा"रती क" ओर से / Assessee By Shri Ashok J. Patil राज"व क" ओर से / Revenue By Shri L.K.S. Dahiya Cit-Dr

Section 120Section 144ASection 263Section 35

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ,जी,मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “G”, MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी रिमत कोचर, लेखा सद"य, के सम" Before Shri Joginder Singh, Judicial Member, and Shri Ramit Kochar, Accountant Member Assessment Year: 2013-14 Gumpro Drilling Fluids vs Pr. CIT-15, Private Limited, Room No.517, 5th Floor, Opp. Karma Stambha, Aayakar Bhavan, Hazarat Compound, LBS M. K. Road, Marg, Vikhroli (West), Mumbai-400020 Mumbai-400083 ("नधा"रती /Assessee) (राज"व /Revenue) PAN. No.AADCG2319N "नधा"रती क" ओर से / Assessee by Shri Ashok J. Patil राज"व क" ओर से / Revenue b…

Shekhar S. Dadarkar, Mumbai vs. DCIT 24(3), Mumbai

In the result, the appeal is partly allowed

ITA 5255/MUM/2016[2008-09]Status: DisposedITAT Mumbai23 Aug 2018AY 2008-09

Bench: Shri Joginder Singh () & Shri N.K. Pradhan () Assessment Year: 2008-09 Mr. Shekhar Dadarkar Cit-24, Bandra Kurla Prop. M/S S.D. Construction Vs. Complex, Bandra (E), Geetanjali Chs Ltd., Plot Mumbai-400050. No. 11, Shastri Nagar, Goregaon (W), Mumbai- 400104. Pan No. Adapd8694G Appellant Respondent Assessment Year: 2008-09 Mr. Shekhar Dadarkar Dcit-24 Bandra Kurla Prop. M/S S.D. Construction Vs. (E), Mumbai-400050. Geetanjali Chs Ltd., Plot No. 11, Shastri Nagar, Goregaon (W), Mumbai- 400104. Pan No. Adapd8694G Appellant Respondent Assessee By : Mr. Sunil A. Desai, Ar Revenue By : Mr. Manjunatha Swamy, Cit-Dr Date Of Hearing : 31 /05/2018 Date Of Pronouncement: 23/08/2018

For Appellant: Mr. Sunil A. Desai, ARFor Respondent: Mr. Manjunatha Swamy, CIT-DR
Section 133(6)Section 143(3)Section 251Section 263Section 271B

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “E” MUMBAI BEFORE SHRI JOGINDER SINGH (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2008-09 Mr. Shekhar Dadarkar CIT-24, Bandra Kurla Prop. M/s S.D. Construction Vs. Complex, Bandra (E), Geetanjali CHS Ltd., Plot Mumbai-400050. No. 11, Shastri Nagar, Goregaon (W), Mumbai- 400104. PAN No. ADAPD8694G Appellant Respondent Assessment Year: 2008-09 Mr. Shekhar Dadarkar DCIT-24 Bandra Kurla Prop. M/s S.D. Construction Vs. (E), Mumbai-400050. Geetanjali CHS Ltd., Plot No. 11, Shastri Nagar, Goregaon (W), Mumbai- 400104. PAN No. ADAPD8694G…

Mr. Rajeev Agarwal, New Delhi vs. Pr. CIT, Rohtak

The appeal of the assessee is dismissed

ITA 1716/DEL/2017[2012-13]Status: DisposedITAT Delhi19 Jun 2018AY 2012-13

Bench: Shri R.K. Panda & Ms. Suchitra Kamblevs Rajeev Agarwal, Pr. Cit W-7, 2Nd Floor, Aayakar Bhawan, Greater Kailash, Part-1, Opp. Mansarover Park, New Delhi. Rohtak. Pan No. Ahbpa5683K Appellant Respondent Appellant/ Assessee By Sh. Sameer Kapoor, Ca Respondent/ Revenue By Smt. Paramita Tripathi, Cit (Dr) Date Of Hearing 12.06.2018 Date Of Pronouncement .06.2018 Order Per Suchitra Kamble, Jm

Section 143(3)Section 263

…DELHI BENCH: ‘F’ NEW DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND MS. SUCHITRA KAMBLE, JUDICIAL MEMBER vs Rajeev Agarwal, Pr. CIT W-7, 2nd Floor, Aayakar Bhawan, Greater kailash, Part-1, Opp. Mansarover Park, New Delhi. Rohtak. PAN No. AHBPA5683K APPELLANT RESPONDENT Appellant/ Assessee by Sh. Sameer Kapoor, CA Respondent/ Revenue by Smt. Paramita Tripathi, CIT (DR) Date of Hearing 12.06.2018 Date of Pronouncement .06.2018 ORDER PER SUCHITRA KAMBLE, JM This appeal is filed against the order dated 09.02.2017 passed by the Pr. CIT-Rohtak u/s 263 of the Income Tax Act, 1961. 2. The grounds of appeal are a…

Satya Narain Prakash Punj, New Delhi vs. CIT, New Delhi

In the result, the appeal of the assessee is allowed

ITA 3259/DEL/2014[2006-07]Status: DisposedITAT Delhi04 Jun 2018AY 2006-07

Bench: Shri H.S. Sidhu & Shri N.K. Billaiyaassessment Year: 2006-07

For Appellant: Sh. Ved Jain, Adv. &For Respondent: Sh. S.S. Rana, CIT(DR)
Section 143(3)Section 153ASection 263Section 263(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘G’ : NEW DELHI) BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER Assessment Year: 2006-07 SATYA NARAIN PRAKASH PUNJ, VS. CIT, DELHI-XI, 10, PRITHVI RAJ ROAD, NEW DELHI 11TH FLOOR, E-2 BLOCK NEW DELHI – 110 001 (PAN: ACMPP1444R) PRATYAKSH KAR BHAWAN CIVIC CENTRE, NEW DELHI (APPELLANT) (RESPONDENT) Assessee by : Sh. Ved Jain, Adv. & Sh. Ashish Goyal, Adv. Revenue by : Sh. S.S. Rana, CIT(DR) ORDER PER H.S. SIDHU, JM This is an appeal filed by the assessee against the impugned order of the Ld. Commissioner of Income Tax, De…

Saigal Sea Trade, Mumbai vs. CIT -18, Mumbai

The appeal of the assessee is dismissed

ITA 2511/MUM/2014[2009-10]Status: DisposedITAT Mumbai07 May 2018AY 2009-10

Bench: Shri Joginder Singh & Shri Manoj Kumar Aggarwalassessment Year: 2009-10 M/S Saigal Sea Trade, Cit-18, J.V. House, 02Nd Floor, D.S. Piramal Chambers, बनाम/ Babrekar Marg, Dadar (West), Mumbai Vs. Mumbai-400028 ("नधा"रती /Assessee) (राज"व /Revenue) Pan. No. Aaafs6920K

Section 142(1)Section 263

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ,‘ई’,मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES, ‘E’ MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी मनोज कुमार अ"वाल, लेखा सद"य, के सम" Before Shri Joginder Singh, Judicial Member, and Shri Manoj Kumar Aggarwal, Accountant Member Assessment Year: 2009-10 M/s Saigal Sea Trade, CIT-18, J.V. House, 02nd Floor, D.S. Piramal Chambers, बनाम/ Babrekar Marg, Dadar (West), Mumbai Vs. Mumbai-400028 ("नधा"रती /Assessee) (राज"व /Revenue) PAN. No. AAAFS6920K "नधा"रती क" ओर से / Assessee by Shri Jitendra Jain Shri Manjunatha Swamy-CIT राज"व क" ओर से / Revenue by 07/05/2018 सुनवाई…

Gautam Tube Corporation, Mumbai vs. Pr CIT 19, Mumbai

The appeals are disposed of in the above terms

ITA 3609/MUM/2017[2009-10]Status: DisposedITAT Mumbai26 Apr 2018AY 2009-10

Bench: Shri Joginder Singh & Shri G. Manjunatha

Section 120Section 143(3)Section 144ASection 263

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, ‘जी’,मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “G”, MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी जी. मंजूनाथ, लेखा सद"य, के सम" Before Shri JOGINDER SINGH, Judicial Member, and Shri G. MANJUNATHA, Accountant Member ITA NOs.3608 & 3609/Mum/2017 Assessment Year: 2008-09 & 2009-10 Gautam Tube Corporation, Pr. CIT-19, 1st Floor, 7, Doshi Bhavan, Room No.228, 02nd Floor, बनाम/ 02nd Carpenter Street, Matru Mandir, Tardeo Raod, Vs. Mumbai-400004 Mumbai-400007 ("नधा"रती /Assessee) (राज"व /Revenue) P.A. No.AADFG0524A "नधा"रती क" ओर से / Assessee by Mr. Rajesh Chamaria…

Gautam Tube Corporation, Mumbai vs. Pr CIT 19, Mumbai

The appeals are disposed of in the above terms

ITA 3608/MUM/2017[2008-09]Status: DisposedITAT Mumbai25 Apr 2018AY 2008-09

Bench: Shri Joginder Singh & Shri G. Manjunatha

Section 120Section 143(3)Section 144ASection 263

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, ‘जी’,मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “G”, MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी जी. मंजूनाथ, लेखा सद"य, के सम" Before Shri JOGINDER SINGH, Judicial Member, and Shri G. MANJUNATHA, Accountant Member ITA NOs.3608 & 3609/Mum/2017 Assessment Year: 2008-09 & 2009-10 Gautam Tube Corporation, Pr. CIT-19, 1st Floor, 7, Doshi Bhavan, Room No.228, 02nd Floor, बनाम/ 02nd Carpenter Street, Matru Mandir, Tardeo Raod, Vs. Mumbai-400004 Mumbai-400007 ("नधा"रती /Assessee) (राज"व /Revenue) P.A. No.AADFG0524A "नधा"रती क" ओर से / Assessee by Mr. Rajesh Chamaria…

Mumbai District Central Co Op Bank Ltd, Mumbai vs. CIT 1(1), Mumbai

The appeals are disposed of in the above terms

ITA 3198/MUM/2015[2010-11]Status: DisposedITAT Mumbai22 Mar 2018AY 2010-11

Bench: Shri Joginder Singh & Shri N.K. Pradhanassessment Year: 2010-11 The Mumbai District Cit-1, Aayakar Bhavan बनाम/ Central Co-Op. Bank Ltd. M.K. Road, Mumbai Bank Bhavan Mumbai 400 020 Vs. 207, D.H. Road, Fort Mumbai 400 001 (यनधाारयती /Assessee) (याजस्व /Revenue) P.A. No. Aaaam3185D यनधाारयती की ओर से / Assessee By Shri Amar Gahlot याजस्व की ओर से / Revenue By Shri B. Srinivas, Cit-Dr ुनवाई की तायीख / Date Of Hearing : 22/03/2018 आदेश की तायीख /Date Of Order: 22/03/2018

Section 143(1)Section 143(2)Section 143(3)Section 263

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ, जे, म ुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “J”, MUMBAI श्री जोगगन्दय स िंह, न्मायमक दस्म एवुं श्री एन. के. प्रधान, रेखा दस्म, के भक्ष Before Shri Joginder Singh, Judicial Member, and Shri N.K. Pradhan, Accountant Member Assessment Year: 2010-11 The Mumbai District CIT-1, Aayakar Bhavan बनाम/ Central Co-op. Bank Ltd. M.K. Road, Mumbai Bank Bhavan Mumbai 400 020 Vs. 207, D.H. Road, Fort Mumbai 400 001 (यनधाारयती /Assessee) (याजस्व /Revenue) P.A. No. AAAAM3185D यनधाारयती की ओर से / Assessee by Shri Amar Gahlot याजस्व की ओर से / Revenue by Shri B. Srinivas, C…

M/S Everlink Distributors Pvt. Ltd., Kolkata vs. The CIT, Kolkata-1, Kolkata

In the result, appeal of the assessee is dismissed

ITA 726/KOL/2015[2009-2010]Status: DisposedITAT Kolkata14 Mar 2018AY 2009-2010

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

Section 263

…. It is also learnt that some of the assessees aggrieved by the order of the Hon’ble Calcutta High Court had preferred SLP against the decision of Hon’ble Calcutta High Court before the Hon’ble Supreme Court which has also been dismissed, which is reported in 77 Taxmann.com 285 (SC). Therefore, the issue on which the CIT has exercised revisional jurisdiction u/s 263 of the Act is no longer res integra and, therefore, we are not inclined to interfere in the order of the Ld. CIT and dismiss this appeal of assessee. 3. In the result, appeal of the assessee is dismissed. Order is pronounced in the open court on 14.0…

Surendra L. Hiranandani, Mumbai vs. Pr CIT Cen 1, Mumbai

In the result all the appeals for A

ITA 3226/MUM/2017[2008-09]Status: DisposedITAT Mumbai14 Feb 2018AY 2008-09

Bench: D.T. Garasia & Shri N. K. Pradhan

For Appellant: Shri Vijay MehtaFor Respondent: ShriManjunatha Swamy
Section 139Section 143(3)Section 153ASection 24Section 263

…s Ltd. [2017 TaxPub (DT) 4015 (Bom- HC) / 85 taxmann.com 10] ii. Bassera Realtors (P.) Ltd. v CIT [163 TTJ 736 (Chandigarh)] iii. SubhlakshmiVanijya P. Ltd. v CIT (155 ITD 171) iv. CIT v Ashok Logani [347 ITR 22 (Del)] v. Rajmandir Estates (P.) Ltd. v Pr.CIT [77 Taxmann.com 285 (SC)] vi. Intas Pharmaceuticals Ltd. v DCIT [148 ITD 26 (Ahd). 33. In reply to DR’s argument, learned AR submitted that in case of CIT v. Ballarpur Industries Ltd. the order passed by the CIT u/s. 263 of the Act was upheld for the reason that the assessing officer had failed to cause inquiry. It was not a case where all details were filed…

Startech Engineers, Mumbai vs. Pr CIT 22, Mumbai

The appeals are disposed of in the above terms

ITA 3898/MUM/2017[2012-13]Status: DisposedITAT Mumbai01 Feb 2018AY 2012-13

Bench: Shri Joginder Singh & Shri N.K. Pradhanassessment Year: 2012-13 Startech Engineers, Pr. Commissioner Of G-12, Sinhgarjane Soc. Income Tax-22, बनाम/ Maratha Colony, Room No.409, 4Th Floor, Vs. Santracruz (E), Piramal Chambers, Parel Mumbai-400055 Mumbai-400012 ("नधा"रती /Assessee) (राज"व /Revenue) P.A. No. Aaxfs3063J "नधा"रती क" ओर से / Assessee By Shri D.C.Saboo & Shri Shyam Saboo राज"व क" ओर से / Revenue By Shri Manjunatha Swamy-Dr

Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 263

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, ई, मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “E”, MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी एन. के. "धान, लेखा सद"य, के सम" Before Shri Joginder Singh, Judicial Member, and Shri N.K. Pradhan, Accountant Member Assessment Year: 2012-13 Startech Engineers, Pr. Commissioner of G-12, Sinhgarjane Soc. Income Tax-22, बनाम/ Maratha Colony, Room No.409, 4th Floor, Vs. Santracruz (E), Piramal Chambers, Parel Mumbai-400055 Mumbai-400012 ("नधा"रती /Assessee) (राज"व /Revenue) P.A. No. AAXFS3063J "नधा"रती क" ओर से / Assessee by Shri D.C.Saboo & Shri Shyam Saboo राज"व क"…

Indus Best Hospitality & Realtors P.Ltd, Mumbai vs. Pr CIT 6, Mumbai

In the result, appeal of the assessee is allowed

ITA 3125/MUM/2017[2012-13]Status: DisposedITAT Mumbai19 Jan 2018AY 2012-13

Bench: Shri R.C.Sharma, Am & Shri Sandeep Gosain, Jm M/S. Indus Best Hospitality & Vs. Pr Cit 6 R.No.501, 5Th Floor Realtors Pvt. Ltd., Formerly Known As Silvassa Aayakar Bhavan Realtors Pvt. Ltd., M.K.Road 105, Runwal & Omkar Esquare, Mumbai – 400 020 Opp. Sion Chunabhatti Singal Off. E.E.Highway Sion (E) Mumbai – 400 022 Pan/Gir No. Aamcs0212P Appellant) .. Respondent)

Section 133(6)Section 142(1)Section 14ASection 2Section 263

…. DR had also relied upon the following decisions to support the order of Ld. CIT: a. Pragati Financial Management (P) Ltd. v. CIT [82 Taxmann.com 12 (Cal.)] b. Anuj Jayendra Shah v. Pr. CIT [67 Taxmann.com 38 (Mum.)] c. Rajmandir Estates (P) Ltd. v. Pr. CIT [77 Taxmann.com 285 (SC]. 13. We have considered rival contentions and carefully gone through the orders of the authorities below and found from record that CIT has invoked his power u/s.263 to examine the land development charges paid by the assessee to Smt. Sumitraben Chauhan. From the record, we found that payment was made for development. 14. In the scrut…

Solvay Pharma India Ltd, Mumbai vs. Pr CIT RG 2, Mumbai

In the result, appeal of the assessee is allowed

ITA 3585/MUM/2016[2011-12]Status: DisposedITAT Mumbai11 Jan 2018AY 2011-12

Bench: Shri R.C.Sharma, Am & Shri Ram Lal Negi, Jm M/S. Solvay Pharma India Ltd., Vs. Pr Cit Rg-2 Now Merged With Abbott India Aayakar Bhavan Ltd., Mumbai 3-4 Corporate Park Sion Trombay Road Mumbai – 400 071`` Pan/Gir No.Aaacbv5170B Appellant) Respondent) ..

Section 263Section 37Section 37(1)

…dicial pronouncements: 1) CIT V. Ballarpur Industries Ltd., ITR No. 27 of 2007 (Bombay High Court) 2) Jai Steel India V. Asstt. Commissioner of lncome-tax (2013) 259 CTR (Raj) 281 (High Court of Rajasthan at Jodhpur) 3) Rajmandir Estates Pvt. Ltd. Vs. Pr. CIT 77 Taxmann.com 285 (Supreme Court) 4) Intas Pharmaceuticals Ltd. V. Dy, C.I.T., Cent. [2013] 33 Taxmann.com 38 (Ahmedabad - Trib.) 5) Commissioner of Income-tax V. Ashok Logani [2011] 11 Taxmann.com 28 (Delhi High Court) 6) Bassera Realtors (P.) Ltd. Vs. Commissioner of Income-tax [2015] 55 Taxmann.com 327 (Chandigarh - Trib.) 7) Subhalakshmi Vanijya (P.) Lt…