Ratan Associates v. CIT 2015 Tax Pub (DT) 2931 (Mum.'A'Trib)

69 SOT 188Income Tax Appellate Tribunal#16048 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2023.

Judgments citing Ratan Associates v. CIT 2015 Tax Pub (DT) 2931 (Mum.'A'Trib)

Parshottambhai Maganlal Ramotia, Rajkot vs. Principal Commissioner of Income Tax Rajkot-1 - PCIT-1 Rajkot, Rajkot

In the result, the appeal of the assessee is allowed

ITA 29/RJT/2022[2017-18]Status: DisposedITAT Rajkot30 Nov 2023AY 2017-18

Bench: Smt.Annapurna Gupta & Ms. Suchitra R. Kambleassessment Year : 2017-18 Parshottambhai Maganlal Ramotia, Vs. Pr. Cit-1 C/O. Parli Cosmetic Laser Centre Rajkot. Usha Kiran Apartment 10, Sardar Nagar Main Road Rajkot. Pan : Abjpr 3979 H (Applicant) (Responent) Assessee By : Shri R.K. Takwani, Ld.Dr Revenue By : Shri Shramdeep Sinha, Ld.Cit-Dr सुनवाई क" तारीख/Date Of Hearing : 16/11/2023 घोषणा क" तारीख /Date Of Pronouncement: 30/11/2023 आदेश आदेश/O R D E R आदेश आदेश

For Appellant: Shri R.K. Takwani, ld.DRFor Respondent: Shri Shramdeep Sinha, ld.CIT-DR

Section 115BSection 133ASection 143(3)Section 263Section 263oSection 68Section 69A

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, , , , राजकोट "यायपीठ, आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण "यायपीठ, "यायपीठ, राजकोट "यायपीठ, IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT (Conducted Through Virtual Court) BEFORE SMT.ANNAPURNA GUPTA, ACCOUNTANT MEMBER AND MS. SUCHITRA R. KAMBLE, JUDICIAL MEMBER Assessment Year : 2017-18 Parshottambhai Maganlal Ramotia, Vs. Pr. CIT-1 C/o. Parli Cosmetic Laser Centre Rajkot. Usha Kiran Apartment 10, Sardar Nagar Main Road Rajkot. PAN : ABJPR 3979 H (Applicant) (Responent) Assessee by : Shri R.K. Takwani, ld.DR Revenue by : Shri Shramdeep Sinha, ld.CIT-DR सुनवाई…

Shri Praful Gautambhai Kothari, Rajkot vs. The Pr. CIT-1, Rajkot

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

ITA 163/RJT/2021[2011-12]Status: DisposedITAT Rajkot31 Jan 2023AY 2011-12

Bench: Shri Waseem Ahmed & Ms. Madhumita Royआयकर अपील सं./Ita No. 163/Rjt/2021 िनधा"रण वष"/Asstt. Years: 2011-2012

For Appellant: Shri Gaurang Khakhar, A.RFor Respondent: Shri Shramdeep Sinha, CIT. D.R

Section 142(1)Section 143(3)Section 147Section 263

…Pvt. Ltd. Vs. ACIT 2010-TIOL-646-HC- MAD-IT. 7. Shakti Credits Ltd Vs. CIT 2015 Tax Pub (DT) 3058 (Luck.'A' Trib) 8. Shoreline Hotel Pvt Ltd. Vs. CIT 2015 Tax Pub (DT) 2982 (Mum.'E" Trib.) 9. Kapil Ratan Associates Vs CIT 2015 Tax Pub (DT) 2931 (Mum.'A1 Trib) 69 SOT 188 (Mum.) - 10. Swadeshi Vilas Private Ltd Vs. ACIT ITA No.599/Hyd/2013 dt:25-09-2013 11. It is the bounded duty of an Assessing Officer to collect and appreciate the facts and to properly apply the law while making the assessment. It can be seen from the above, that the assessment made by the Assessing Officer is in a very casual and mechanical man…

Shri Manoj B. Mansukhani, Rajkot-Gujarat vs. The Pr. Commissioner of Income Tax-1, Rajkot

In the result, the appeal of the assessee is allowed

ITA 50/RJT/2022[2017-18]Status: DisposedITAT Rajkot21 Sept 2022AY 2017-18

For Appellant: Shri Kalpesh Doshi, A.RFor Respondent: Shri Aarsi Prasad, CIT-DR

Section 143(3)Section 14ASection 263

…vt. Ltd, Vs. ACIT 2010-TIOL-646- HC- MAD-IT. 7. Shakti Credits Ltd Vs. CIT 2015 Tax Pub (DT) 3058 (Luck,'A' Trib) 8. Shoreline Hotel Pvt Ltd. Vs. CIT 2015 Tax Pub (DT) 2982 (Mum.'E" Trib.) 9. Kapil Ratan Associates Vs CIT 2015 Tax Pub (DT) 2931 (Mum.'A' Trib) 69 SOT 188 (Mum.) 5 Hf 10. Swadeshi Vilas Private Ltd Vs. ACIT ITA No.599/Hyd/2013 dt:25-09-2013 The Hon'ble Supreme Court in the case of Malabar Industrial Co. Ltd. Vs CIT [2000] 109 Taxman 66 (SC}/[2000] 243 ITR 83 I.T.A No. 50/Rjt/2022 A.Y. 2017-18 Page No 5 Shri Manoj B. Mansukhani vs. Pr. CIT (SC)/[2000] 159 CTR 1 (SC), has also affirmed the same prop…

Andhra Pradesh Gas Power Corporatio Limited, Hyderabad vs. Dy. Commissioner of Income Tax, Circle-1(1), Hyderabad

ITA 1452/HYD/2019[2014-15]Status: DisposedITAT Hyderabad09 Sept 2021AY 2014-15

Bench: Shri S.S.Godara & Shri Laxmi Prasad Sahuappellant Respondent

For Appellant: Shri V.Siva Kumar, ARFor Respondent: Shri Rajendra Kumar, CIT-DR

Section 263

…. Ltd. Vs. ACIT 2010-TIOL-646-HC- MAD-IT. vii.Shakti Credits Ltd Vs. CIT 2015 Tax Pub (DT) 3058 (Luck.'A' Trib) viii.Shoreline Hotel Pvt.Ltd. V s. CIT 2015 Tax Pub (DT) 2982 (Mum.'E" Trib.) ix.Kapil Ratan Associates Vs CIT 2015 Tax Pub (DT) 2931 (Mum.'A'Trib) 69 SOT 188 (Mum.) x.Swadeshi Vilas Private Ltd Vs. ACIT ITA No.599/Hyd/2013 dt:25- 09-2013. :- 6 -: ITA Nos. 724/Hyd/2018 & 1452/Hyd/2019 7.2 There was incorrect application of law which constitutes an error and as such the assessment is erroneous and prejudicial to the interests of the Revenue since there is loss of revenue. In this regard, support is draw…

Andhra Pradesh Gas Power Corporation Limited, Hyderabad vs. Dy. Commissioner of Income Tax, Circle-1(1), Hyderabad

ITA 724/HYD/2018[2013-14]Status: DisposedITAT Hyderabad09 Sept 2021AY 2013-14

Bench: Shri S.S.Godara & Shri Laxmi Prasad Sahuappellant Respondent

For Appellant: Shri V.Siva Kumar, ARFor Respondent: Shri Rajendra Kumar, CIT-DR

Section 263

Procter & Gamble Hygiene and Health Care Ltd, Mumbai vs. CIT-Cir-8, Mumbai

The appeal of the assessee is dismissed

ITA 3494/MUM/2009[2004-05]Status: DisposedITAT Mumbai26 May 2017AY 2004-05

Bench: Shri Joginder Singh & Shri N.K. Pradhanassessment Year: 2004-05 M/S Procter & Gamble Cit-8, Hygiene & Health Care, Aayakar Bhavan, बनाम/ P & G Plaza, Cardinal M.K. Road, Vs. Gracias Road, Chakala, Mumbai-400020 Andheri(E), Mumbai-400099 ("नधा"रती /Assessee) (राज"व /Revenue) P.A. No.Aaacp6332M

Section 263Section 80I

…the Ld. Commissioner. Reliance was placed upon the decision in 386 ITR 162, (2017) 77 taxman.com 285 (SC), Arvee International vs Addl. CIT 101 ITD 495 (ITAT) (Bom.) Gee Vee Enterprises vs Addl.CIT & Ors. 99 ITR 375 (Del.) and in Kapil Ratan Associates vs CIT 69 SOT 188 (Bom.) order dated 14/01/2015. 2.2. We have considered the rival submissions and perused the material available on record. The facts, in brief, are that from computation of taxable income sheet enclosed with the return, it was found that the assessee has claimed Rs.45,47,99,725/- as deduction u/s 80IB of the Act on the profit derived from industri…