Shantai Exim Ltd. v. CIT

88 Taxmann.com 361Income Tax Appellate Tribunal2017#2463 most cited

What is Shantai Exim Ltd. v. CIT authority for?

Revisional jurisdiction under section 263 is improperly invoked if initiated solely on the proposal of the Assessing Officer. Such invocation is bad in law.

47

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2026.

Also referred to as

Shantai Exim Ltd. v. CIT · Section 263 · revisional jurisdiction · Assessing Officer proposal · bad in law · quash jurisdiction · ITAT Ahmedabad · Ashok Kumar Shivpuri v. CIT

Sections most often in play

Section 143(3)Section 263Section 56(2)(viii)Section 57(iv)Section 10(37)Section 151Section 148Section 145B(1)

Issues it is cited on

section 145b(1)section 145a(b)section 145bsection 45(5)section 57(iv)section 141section 282a(1)section 56(2)(viii)section 10(37)section 194laenhanced compensationsanction under section 151

Judgments citing Shantai Exim Ltd. v. CIT

Reeta Lakhmani, Kolkata vs. Pr.CIT - 10, Kolkata

In the result, all the appeals filed by the assessees are allowed

ITA 44/KOL/2019[2014-15]Status: DisposedITAT Kolkata13 Nov 2020AY 2014-15

Bench: Sri J. Sudhakar Reddy & Ms. Madhumita Roy)

Section 10(38)Section 133(6)Section 143(3)Section 263Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘C’ BENCH, KOLKATA (Virtual Court) (Before Sri J. Sudhakar Reddy, Accountant Member & Ms. Madhumita Roy, Judicial Member) I.T.A. No. 41/Kol/2019 Assessment Year: 2014-15 Ritin Lakhmani……………………...………………..…..............................................................Appellant [PAN: ABYPL 0575 C] Vs. Pr. Commissioner of Income Tax-10, Kolkata.......................................................Respondent I.T.A. No. 42/Kol/2019 Assessment Year: 2014-15 Pravesh Kumar Lakhmani……………………...………………..…........................................Appellant [PAN: AATPL 9724 D] Vs. Pr.…

Gopichand Lakhmani, Kolkata vs. Pr.CIT - 10, Kolkata

In the result, all the appeals filed by the assessees are allowed

ITA 43/KOL/2019[2014-15]Status: DisposedITAT Kolkata13 Nov 2020AY 2014-15

Bench: Sri J. Sudhakar Reddy & Ms. Madhumita Roy)

Section 10(38)Section 133(6)Section 143(3)Section 263Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘C’ BENCH, KOLKATA (Virtual Court) (Before Sri J. Sudhakar Reddy, Accountant Member & Ms. Madhumita Roy, Judicial Member) I.T.A. No. 41/Kol/2019 Assessment Year: 2014-15 Ritin Lakhmani……………………...………………..…..............................................................Appellant [PAN: ABYPL 0575 C] Vs. Pr. Commissioner of Income Tax-10, Kolkata.......................................................Respondent I.T.A. No. 42/Kol/2019 Assessment Year: 2014-15 Pravesh Kumar Lakhmani……………………...………………..…........................................Appellant [PAN: AATPL 9724 D] Vs. Pr.…

Pravesh Kumar Lakhmani, Kolkata vs. Pr.CIT - 10, Kolkata

In the result, all the appeals filed by the assessees are allowed

ITA 42/KOL/2019[2014-15]Status: DisposedITAT Kolkata13 Nov 2020AY 2014-15

Bench: Sri J. Sudhakar Reddy & Ms. Madhumita Roy)

Section 10(38)Section 133(6)Section 143(3)Section 263Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘C’ BENCH, KOLKATA (Virtual Court) (Before Sri J. Sudhakar Reddy, Accountant Member & Ms. Madhumita Roy, Judicial Member) I.T.A. No. 41/Kol/2019 Assessment Year: 2014-15 Ritin Lakhmani……………………...………………..…..............................................................Appellant [PAN: ABYPL 0575 C] Vs. Pr. Commissioner of Income Tax-10, Kolkata.......................................................Respondent I.T.A. No. 42/Kol/2019 Assessment Year: 2014-15 Pravesh Kumar Lakhmani……………………...………………..…........................................Appellant [PAN: AATPL 9724 D] Vs. Pr.…

Ritin Lakhmani, Kolkata vs. Pr.CIT - 10, Kolkata

In the result, all the appeals filed by the assessees are allowed

ITA 41/KOL/2019[2014-15]Status: DisposedITAT Kolkata13 Nov 2020AY 2014-15

Bench: Sri J. Sudhakar Reddy & Ms. Madhumita Roy)

Section 10(38)Section 133(6)Section 143(3)Section 263Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘C’ BENCH, KOLKATA (Virtual Court) (Before Sri J. Sudhakar Reddy, Accountant Member & Ms. Madhumita Roy, Judicial Member) I.T.A. No. 41/Kol/2019 Assessment Year: 2014-15 Ritin Lakhmani……………………...………………..…..............................................................Appellant [PAN: ABYPL 0575 C] Vs. Pr. Commissioner of Income Tax-10, Kolkata.......................................................Respondent I.T.A. No. 42/Kol/2019 Assessment Year: 2014-15 Pravesh Kumar Lakhmani……………………...………………..…........................................Appellant [PAN: AATPL 9724 D] Vs. Pr.…

The West Bengal National University of Juridicial Science, Kolkata vs. CIT(Exemption), Kolkata

In the result, appeal of the assessee is allowed

ITA 2643/KOL/2019[2016-17]Status: DisposedITAT Kolkata30 Sept 2020AY 2016-17
Section 10Section 12ASection 143(2)Section 2Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘A’ BENCH, KOLKATA (Before Sri J. Sudhakar Reddy, Hon’ble Accountant Member & Sri S.S. Godara, Hon’ble Judicial Member) [VIRTUAL COURT HEARING] Assessment Year: 2016-17 The West Bengal National University of Juridical Science…………………….…………….....Appellant 12 LB Block, NUJS Bhawan Sector-3 Salt Lake City Kolkata – 700 098 [PAN : AAAJT 1531 H] Vs. Commissioner of Income Tax (Exemption), Kolkata.................….… ………….…....…..... Respondent Appearances by: Shri Soumitra Choudhury, Advocate & Shri Ratan Kr. Goel, A/R, appeared on behalf of the assessee. Shri Ram Bilash…

Sinhotia Metals & Minerals Private Limited, Durgapur vs. PCIT, Durgapur

In the result, the appeal of the assessee is allowed

ITA 889/KOL/2017[2012-13]Status: DisposedITAT Kolkata16 Jan 2019AY 2012-13

Bench: Shri A.T.Varkey, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.889/Kol/2017 ("नधा"रणवष" / Assessment Year: 2012-13 )

For Appellant: Shri S.M. Surana, AdvocateFor Respondent: Shri P.K. Srihari, CIT DR
Section 119Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL “C”, BENCH KOLKATA BEFORE SHRI A.T.VARKEY, JM &DR. A.L.SAINI, AM आयकरअपीलसं./ITA No.889/Kol/2017 ("नधा"रणवष" / Assessment Year: 2012-13 ) Sinhotia Metals & Minerals Pvt. Aayakar Bhawan Annexe, City Centre, C/o, CA Amit Kumar, 4/18 Suhatta, Durgapur-713216 City Centre, Durgapur-713216. "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAICS 1443 C (Assessee) .. (Revenue) Assessee by :Shri S.M. Surana, Advocate Respondent by : Shri P.K. Srihari, CIT DR सुनवाईक"तार"ख/ Date of Hearing : 19/12/2018 घोषणाक"तार"ख/Date of Pronouncement : 16 /01/2019 आदेश / O R D E R Per Dr. A. L. Saini: 1.…

M/S. Rupayan Udyog, C/O.Sajal Das, Kolkata vs. CIT-Xvii, Kolkata

In the result, the appeal by the assessee is allowed

ITA 1073/KOL/2012[2005-06]Status: DisposedITAT Kolkata28 Nov 2018AY 2005-06

Bench: "ी ऐ. ट". वक", "यायीक सद"य एवं/And "ी एम .बालागणेश, लेखा सद"य) [Before Shri A. T. Varkey, Jm & Shri M. Balaganesh, Am] I.T.A. No. 1073/Kol/2012 Assessment Year: 2005-06

Section 263

…1 Rupayan Udyog, AY 2005-06 आयकर अपील"य अधीकरण, "यायपीठ – “C” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA (सम") Before "ी ऐ. ट". वक", "यायीक सद"य एवं/and "ी एम .बालागणेश, लेखा सद"य) [Before Shri A. T. Varkey, JM & Shri M. Balaganesh, AM] I.T.A. No. 1073/Kol/2012 Assessment Year: 2005-06 M/s. Rupayan Udyog Vs. Commissioner of Income-tax, Kol- (PAN: AAGFR0358E) XVII, Kolkata Appellant Respondent Date of Hearing 20.11.2018 Date of Pronouncement 28.11.2018 For the Appellant Shri Soumitra Choudhury, Advocate For the Respondent Shri P. K. Srihari, CIT, DR ORDER Per Shri A.T.Varkey, JM This…