Smt. B. Jayalakshmi v. ACIT

96 Taxmann.com 486High Court2018#1714 most cited

What is Smt. B. Jayalakshmi v. ACIT authority for?

When an Assessing Officer (AO) submits a favourable remand report in response to the CIT(A)'s direction for further inquiry, the Revenue is bound by this report and cannot be treated as an aggrieved party to challenge the additions. The CIT(A) must consider such a report when deciding the appeal.

66

judgments rely on this decision, according to BharatTax’s citation analysis of 367,368 Indian tax judgments — from 2019 to 2025.

Also referred to as

Smt. B. Jayalakshmi v. ACIT · Jayalakshmi ACIT · favourable remand report binding · Assessing Officer remand report · Revenue aggrieved party · CIT(A) powers · Section 250(4) · binding nature of remand report · CIT(A) bound by AO report · remand report supporting assessee · D. M. Purnesh

Also reported as

426 ITR 169

Sections most often in play

Section 153ASection 69ASection 132(4)Section 143(3)Section 147Section 68Section 132Section 37(1)

Issues it is cited on

cash found during searchsection 142abeneficial ownerdumb documentssection 69bon-moneyrejection of books of accountsection 44ainterest u/s 234asection 44adsection 132(1)section 2(22)

Judgments citing Smt. B. Jayalakshmi v. ACIT

ITO, Ward-6(1), Kolkata vs. M/S D.S. Stocks Securities Pvt. Ltd., Kolkata

Appeal is dismissed

ITA 1881/KOL/2017[2012-13]Status: DisposedITAT Kolkata27 Nov 2019AY 2012-13

Bench: Shri J. Sudhakar Reddy, Am & Shri S. S. Godara, Jm आयकर अपीलसं./I.T.A No.1881/Kol/2017 ("नधा"रण वष" / Assessment Year: 2012-13) Ito, Ward-6(1), Kolkata Vs. M/S D.S. Stocks Securities Pvt. Ltd. 63, Radha Bazar Street, 3Rd Floor, Room No.43, Kol-1. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaacd9254E (Appellant) .. (Respondent) Appellant By : Smt. Ranu Biswas, Addl. Cit Respondent By : Shri Miraj D. Shah, A/R सुनवाईक"तार"ख/ Date Of Hearing : 22/10/2019 घोषणाक"तार"ख/Date Of Pronouncement : 27/11/2019 आदेश / O R D E R Per Shri S. S. Godara: This Revenue’S Appeal For Assessment Year 2012-13 Arises Against The Commissioner Of Income Tax (A) - 23, Kolkata Dated 01.06.2017 Passed In Case No.200/Cit(A)-23/Wd-6(1)/16-17 Involving Proceedings U/S 144 Of The Income Tax Act, 1961 (In Short ‘The Act’). Heard Both The Parties. Case File Perused. 2. The Revenue’S Sole Substantive Grievance Raised During The Course Of Hearing Seeks To Reverse The Cit(A)’S Action Deleting Section 68 Unexplained Cash Credits Addition Of Rs.6,23,00,000/- In The Nature Of Share Capital/Premium Added By The Assessing Officer In His Assessment Order Dated 17.03.2015. The Assessing Authority Had Held That The Assessee Had Failed To Not Only To Prove Genuineness & Creditworthiness Of This Investor Entities Turning Out To Be Shell Companies But Also There Is No Explanation In Support Of Extraordinary Premium Charged Per Unit Of Shares.

For Appellant: Smt. Ranu Biswas, Addl. CITFor Respondent: Shri Miraj D. Shah, A/R
Section 131Section 142(1)Section 144Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “B”, BENCH KOLKATA BEFORE SHRI J. SUDHAKAR REDDY, AM & SHRI S. S. GODARA, JM आयकर अपीलसं./I.T.A No.1881/Kol/2017 ("नधा"रण वष" / Assessment Year: 2012-13) ITO, Ward-6(1), Kolkata Vs. M/s D.S. Stocks Securities Pvt. Ltd. 63, Radha Bazar Street, 3rd Floor, Room No.43, Kol-1. "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAACD9254E (Appellant) .. (Respondent) Appellant by : Smt. Ranu Biswas, Addl. CIT Respondent by : Shri Miraj D. Shah, A/R सुनवाईक"तार"ख/ Date of Hearing : 22/10/2019 घोषणाक"तार"ख/Date of Pronouncement : 27/11/2019 आदेश / O R D E R Per Shri S. S. Godara: This Revenue’s app…

ITO, Ward - 6(1), Kolkata vs. M/S. Delight Merchants Pvt. Ltd., Kolkata

In the result, appeal of the revenue is dismissed

ITA 1753/KOL/2017[2012-13]Status: DisposedITAT Kolkata10 May 2019AY 2012-13

Bench: Sri J. Sudhakar Reddy & Sri S.S. Viswanethra Ravi)

Section 250Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘A’ BENCH, KOLKATA (Before Sri J. Sudhakar Reddy, Accountant Member & Sri S.S. Viswanethra Ravi, Judicial Member) I.T.A. No. 1753/Kol/2017 Assessment Year: 2012-13 Income Tax Officer, Ward-6(1), Kolkata...............…....................................………………..........Appellant Vs. M/s. Delight Merchants Pvt. Ltd.............................……………......………………..………..……….Respondent 12A, Lord Sinha Road Shyamkunj, Annapurna Apartment 1st Floor Room No.-102 Kolkata – 700 071 [PAN : AACCD 5319 E] Appearances by: Shri Miraj D. Shah, A/R, appeared on behalf of the asses…

ACIT, Cir-2(2), Kolkata vs. M/S Tcg Facilities Management Pvt Ltd., Kolkata

In the result, the appeal of the assessee is allowed for statistical purpose and the appeal of the revenue is dismissed

ITA 1648/KOL/2016[2010-11]Status: DisposedITAT Kolkata03 May 2019AY 2010-11

Bench: Shri A.T.Varkey, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.1631/Kol/2016 ("नधा"रणवष" / Assessment Year:2010-11)

For Appellant: Shri A.K. Tibrewal, FCAFor Respondent: Shri Shankar Halder, JCIT, Sr.DR
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C”, BENCH KOLKATA BEFORE SHRI A.T.VARKEY, JM &DR. A.L.SAINI, AM आयकरअपीलसं./ITA No.1631/Kol/2016 ("नधा"रणवष" / Assessment Year:2010-11) TCG Facilities Management Vs. ACIT, CC-2(2), Kolkata Services Pvt. Ltd. Ground Floor, Building Beta, Bengal Intelligent Park, Block EP & GP, Sector-V, Salt Lake Electronics Complex, Kolkata-700091 (W.B.) "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AABCB 2810 R (Assessee) .. (Revenue) आयकरअपीलसं./ITA No.1648/Kol/2016 ("नधा"रणवष" / Assessment Year:2010-11) ACIT, CC-2(2), Kolkata Vs. TCG Facilities Management Services Pvt. Ltd. Ground Floor, Build…

Tcg Facilities Management Services Pvt Ltd., Kolkata vs. ACIT, Circle-2(2), Kolkata

In the result, the appeal of the assessee is allowed for statistical purpose and the appeal of the revenue is dismissed

ITA 1631/KOL/2016[2010-11]Status: DisposedITAT Kolkata03 May 2019AY 2010-11

Bench: Shri A.T.Varkey, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.1631/Kol/2016 ("नधा"रणवष" / Assessment Year:2010-11)

For Appellant: Shri A.K. Tibrewal, FCAFor Respondent: Shri Shankar Halder, JCIT, Sr.DR
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C”, BENCH KOLKATA BEFORE SHRI A.T.VARKEY, JM &DR. A.L.SAINI, AM आयकरअपीलसं./ITA No.1631/Kol/2016 ("नधा"रणवष" / Assessment Year:2010-11) TCG Facilities Management Vs. ACIT, CC-2(2), Kolkata Services Pvt. Ltd. Ground Floor, Building Beta, Bengal Intelligent Park, Block EP & GP, Sector-V, Salt Lake Electronics Complex, Kolkata-700091 (W.B.) "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AABCB 2810 R (Assessee) .. (Revenue) आयकरअपीलसं./ITA No.1648/Kol/2016 ("नधा"रणवष" / Assessment Year:2010-11) ACIT, CC-2(2), Kolkata Vs. TCG Facilities Management Services Pvt. Ltd. Ground Floor, Build…

ACIT, Cir-40, Kolkata vs. Shri Dinesh Sancheti, Kolkata

Appeal is dismissed in above terms

ITA 2383/KOL/2016[2013-14]Status: DisposedITAT Kolkata30 Apr 2019AY 2013-14

Bench: Hon’Ble Shri S.S. Godara, Jm & Shri Dr. A.L. Saini] I.T. A No. 2383/Kol/2016 A.Y : 2013-14 Acit, Cir-40, Kolkata Vs. Shri Dinesh Sancheti Pan: Ajjps2762B (Appellant) (Respondent) For The Respondent /Department : Shri Robin Choudhury, Addl.Cit (Ld.Dr) For The Appellant /Assessee : Shri Subash Agarwal, Advocate, Ld.Ar

For Appellant: Shri Subash Agarwal, Advocate, ld.ARFor Respondent: Shri Robin Choudhury, Addl.CIT (ld.DR)
Section 143(3)Section 147Section 40Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : KOLKATA [Before Hon’ble Shri S.S. Godara, JM & Shri Dr. A.L. Saini] I.T. A No. 2383/Kol/2016 A.Y : 2013-14 ACIT, Cir-40, Kolkata Vs. Shri Dinesh Sancheti PAN: AJJPS2762B (Appellant) (Respondent) For the Respondent /Department : Shri Robin Choudhury, Addl.CIT (ld.DR) For the Appellant /Assessee : Shri Subash Agarwal, Advocate, ld.AR Date of Hearing : 23-04-2019 Date of Pronouncement : 30 -04-2019 ORDER Shri S.S. Godara, JM: 1. This Revenue’s appeal for assessment year 2013-14 arises against the CIT(A)-12, Kolkata’s order dated 19-09-2016 passed in case no.…

ITO WD 2(4), Ranchi vs. M/S Minerals and Minerals Ltd, Lohardaga

Appeal is dismissed

ITA 93/RAN/2017[2012-13]Status: DisposedITAT Ranchi15 Feb 2019AY 2012-13

Bench: Shri S.S.Godara & Dr. A.L. Sainiassessment Year :2012-13

Section 143(3)Section 194C

…IN THE INCOME TAX APPELLATE TRIBUNAL RANCHI BENCH, RANCHI Before Shri S.S.Godara, Judicial Member and Dr. A.L. Saini, Accountant Member Assessment Year :2012-13 Income Tax Officer, V/s. M/s Minerals and Minerals Ward-2(4), 1st Floor, Ltd., Hindalco Complex, Central Revenue Court Road, Building {Annex), Lohardanga-835302 Main Road, Ranchi [PAN No. AADCM 1957 G] .. अपीलाथ" /Appellant ""यथ"/Respondent Shri P.K. Mondal, JCIT-DR अपीलाथ" क" ओर से/By Appellant Shri S.K. Gaur Advocate & ""यथ" क" ओर से/By Respondent Shri Amitava Chakraborty, Advocate 08-01-2019 सुनवाई क" तार"ख/Date of Hearing 15-02-2019 घोषणा क" तार"…