Salora International Ltd. v. Addl. CIT

2 SOT 705Income Tax Appellate Tribunal2005#4995 most cited

What is Salora International Ltd. v. Addl. CIT authority for?

An assessment order cannot be deemed erroneous and prejudicial to the revenue merely because the Assessing Officer could have conducted further inquiries or verifications from a perfectionist standpoint.

23

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2017 to 2025.

Also referred to as

Salora International Ltd. v. Addl. CIT · section 263 · revision · prejudicial to interest of revenue · lack of enquiry · inadequate enquiry · assessment order erroneous · mere change of opinion · erroneous and prejudicial

Sections most often in play

Section 143(3)Section 263Section 142(1)Section 143(2)Section 68Section 11Section 11(1)(a)Section 115BBE

Issues it is cited on

inadequate enquiryrevision u/s 263prejudicial to interest of revenuesection 263(1)revision under section 263lack of enquirymalabar industrialassessment order erroneousmere change of opinionerroneous and prejudicialsection 119change of opinion

Judgments citing Salora International Ltd. v. Addl. CIT

Jsw Steel Ltd, Mumbai vs. Pr CIT Cen 4, Mumbai

In the result, appeals of the assessee are allowed

ITA 4064/MUM/2017[2010-11]Status: DisposedITAT Mumbai30 Nov 2017AY 2010-11

Bench: Shri C.N. Prasad, Hon'Ble & Shri Manoj Kumar Aggarwal, Hon'Ble

For Appellant: Shri Rakesh JoshiFor Respondent: Shri S.K. Saikja
Section 132Section 153ASection 153DSection 263Section 80I

…e on sale of CER that Ld AO has made requisite enquiries on all the issues, there cannot be an occasion to invoke jurisdiction u/s 263 for lack of enquiry by AO. It has been held by Hon'ble ITAT Delhi Bench in the case of Salora International Ltd vs Addl CIT [2 SOT 705] that merely because from a perfectionist point of view, it is felt that some more enquiries and verifications could have been made by assessing officer while making assessment/ assessment order cannot be declared be erroneous and prejudicial to the interest of Revenue. 35. Moreover, there are various judgements wherein it has been held that the s…

Jsw Steels Ltd, Mumbai vs. Pr CIT Cen 4, Mumbai

In the result, appeals of the assessee are allowed

ITA 4063/MUM/2017[2009-10]Status: DisposedITAT Mumbai30 Nov 2017AY 2009-10

Bench: Shri C.N. Prasad, Hon'Ble & Shri Manoj Kumar Aggarwal, Hon'Ble

For Appellant: Shri Rakesh JoshiFor Respondent: Shri S.K. Saikja
Section 132Section 153ASection 153DSection 263Section 80I

…e on sale of CER that Ld AO has made requisite enquiries on all the issues, there cannot be an occasion to invoke jurisdiction u/s 263 for lack of enquiry by AO. It has been held by Hon'ble ITAT Delhi Bench in the case of Salora International Ltd vs Addl CIT [2 SOT 705] that merely because from a perfectionist point of view, it is felt that some more enquiries and verifications could have been made by assessing officer while making assessment/ assessment order cannot be declared be erroneous and prejudicial to the interest of Revenue. 35. Moreover, there are various judgements wherein it has been held that the s…

Jsw Stel Ltd, Mumbai vs. Pr CIT Cen 4, Mumbai

In the result, appeals of the assessee are allowed

ITA 4062/MUM/2017[2008-09]Status: DisposedITAT Mumbai30 Nov 2017AY 2008-09

Bench: Shri C.N. Prasad, Hon'Ble & Shri Manoj Kumar Aggarwal, Hon'Ble

For Appellant: Shri Rakesh JoshiFor Respondent: Shri S.K. Saikja
Section 132Section 153ASection 153DSection 263Section 80I

…e on sale of CER that Ld AO has made requisite enquiries on all the issues, there cannot be an occasion to invoke jurisdiction u/s 263 for lack of enquiry by AO. It has been held by Hon'ble ITAT Delhi Bench in the case of Salora International Ltd vs Addl CIT [2 SOT 705] that merely because from a perfectionist point of view, it is felt that some more enquiries and verifications could have been made by assessing officer while making assessment/ assessment order cannot be declared be erroneous and prejudicial to the interest of Revenue. 35. Moreover, there are various judgements wherein it has been held that the s…

Salora International Ltd. v. Addl. CIT (2 SOT 705) — Cited in 23 Judgments | BharatTax