Sri Laxmi Satyanarayana Oil Mills v. CIT

367 ITR 200High Court2014#10562 most cited

What is Sri Laxmi Satyanarayana Oil Mills v. CIT authority for?

This case is authority for the proposition that the Income Tax Officer has the power to reopen assessments under certain circumstances, provided specific conditions are met.

10

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2015 to 2023.

Also referred to as

Sri Laxmi Satyanarayana Oil Mills v. CIT · 367 ITR 200 · reassessment · reopening assessment · income tax act · section 147 · section 148 · notice · assessment procedure · jurisdiction

Judgments citing Sri Laxmi Satyanarayana Oil Mills v. CIT

Sri Muniraju Kempanna, Bangalore vs. Assistant Commissioner of Income Tax Central Circle-2(4), Bangalore

In the result, all the appeals of the assessee are partly allowed for statistical purposes

ITA 1170/BANG/2022[2015-16]Status: DisposedITAT Bangalore24 Jul 2023AY 2015-16

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Rajeev C. Nulvi, A.RFor Respondent: Shri D.K. Mishra, D.R
Section 132Section 143(3)Section 153ASection 263

…37, 3038, 3040 and 3077/Mum/2014 j) ITAT Amritsar Bench, Jalandhar Camp in case of Sanjana Mittal Vs Dy CIT in ITA No.487/Asr/2018 J k) Prime Infra Developers Pvt Ltd Vs ITO in ITA No.7144/Del/2017 dated 27-06-2018 l) Sri Laxmi Satranarayana Oil Mills vs. CIT 367 ITR 200 (T & AP) m) Marigold Merchandise (P) Ltd. in ITA No.5170/Del/2014 dated 11/09/2017 n) Harshila Chordia vs. ITO 298 ITR 349 (Raj) 26. Ld.AR has also relied on decisions reproduced in para 20 hereinabove in while discussing the legal issue. 27. On the contrary, Ld.Standing Counsel for revenue submitted that all these decisions relied upon by Ld.AR…

Sri Muniraju Kempanna, Bangalore vs. Assistant Commissioner of Income Tax Central Circle-2(4), Bangalore

In the result, all the appeals of the assessee are partly allowed for statistical purposes

ITA 1168/BANG/2022[2013-14]Status: DisposedITAT Bangalore24 Jul 2023AY 2013-14

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Rajeev C. Nulvi, A.RFor Respondent: Shri D.K. Mishra, D.R
Section 132Section 143(3)Section 153ASection 263

…37, 3038, 3040 and 3077/Mum/2014 j) ITAT Amritsar Bench, Jalandhar Camp in case of Sanjana Mittal Vs Dy CIT in ITA No.487/Asr/2018 J k) Prime Infra Developers Pvt Ltd Vs ITO in ITA No.7144/Del/2017 dated 27-06-2018 l) Sri Laxmi Satranarayana Oil Mills vs. CIT 367 ITR 200 (T & AP) m) Marigold Merchandise (P) Ltd. in ITA No.5170/Del/2014 dated 11/09/2017 n) Harshila Chordia vs. ITO 298 ITR 349 (Raj) 26. Ld.AR has also relied on decisions reproduced in para 20 hereinabove in while discussing the legal issue. 27. On the contrary, Ld.Standing Counsel for revenue submitted that all these decisions relied upon by Ld.AR…

Sri Muniraju Kempanna, Bangalore vs. Assistant Commissioner of Income Tax Central Circle-2(4), Bangalore

In the result, all the appeals of the assessee are partly allowed for statistical purposes

ITA 1167/BANG/2022[2012-13]Status: DisposedITAT Bangalore24 Jul 2023AY 2012-13

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Rajeev C. Nulvi, A.RFor Respondent: Shri D.K. Mishra, D.R
Section 132Section 143(3)Section 153ASection 263

…37, 3038, 3040 and 3077/Mum/2014 j) ITAT Amritsar Bench, Jalandhar Camp in case of Sanjana Mittal Vs Dy CIT in ITA No.487/Asr/2018 J k) Prime Infra Developers Pvt Ltd Vs ITO in ITA No.7144/Del/2017 dated 27-06-2018 l) Sri Laxmi Satranarayana Oil Mills vs. CIT 367 ITR 200 (T & AP) m) Marigold Merchandise (P) Ltd. in ITA No.5170/Del/2014 dated 11/09/2017 n) Harshila Chordia vs. ITO 298 ITR 349 (Raj) 26. Ld.AR has also relied on decisions reproduced in para 20 hereinabove in while discussing the legal issue. 27. On the contrary, Ld.Standing Counsel for revenue submitted that all these decisions relied upon by Ld.AR…

Sri Muniraju Kempanna, Bangalore vs. Assistant Commissioner of Income Tax Central Circle-2(4), Bangalore

In the result, all the appeals of the assessee are partly allowed for statistical purposes

ITA 1166/BANG/2022[2011-12]Status: DisposedITAT Bangalore24 Jul 2023AY 2011-12

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Rajeev C. Nulvi, A.RFor Respondent: Shri D.K. Mishra, D.R
Section 132Section 143(3)Section 153ASection 263

…37, 3038, 3040 and 3077/Mum/2014 j) ITAT Amritsar Bench, Jalandhar Camp in case of Sanjana Mittal Vs Dy CIT in ITA No.487/Asr/2018 J k) Prime Infra Developers Pvt Ltd Vs ITO in ITA No.7144/Del/2017 dated 27-06-2018 l) Sri Laxmi Satranarayana Oil Mills vs. CIT 367 ITR 200 (T & AP) m) Marigold Merchandise (P) Ltd. in ITA No.5170/Del/2014 dated 11/09/2017 n) Harshila Chordia vs. ITO 298 ITR 349 (Raj) 26. Ld.AR has also relied on decisions reproduced in para 20 hereinabove in while discussing the legal issue. 27. On the contrary, Ld.Standing Counsel for revenue submitted that all these decisions relied upon by Ld.AR…

Sri Muniraju Kempanna, Bangalore vs. Assistant Commissioner of Income Tax Central Circle-2(4), Bangalore

In the result, all the appeals of the assessee are partly allowed for statistical purposes

ITA 1165/BANG/2022[2011-12]Status: DisposedITAT Bangalore24 Jul 2023AY 2011-12

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Rajeev C. Nulvi, A.RFor Respondent: Shri D.K. Mishra, D.R
Section 132Section 143(3)Section 153ASection 263

…37, 3038, 3040 and 3077/Mum/2014 j) ITAT Amritsar Bench, Jalandhar Camp in case of Sanjana Mittal Vs Dy CIT in ITA No.487/Asr/2018 J k) Prime Infra Developers Pvt Ltd Vs ITO in ITA No.7144/Del/2017 dated 27-06-2018 l) Sri Laxmi Satranarayana Oil Mills vs. CIT 367 ITR 200 (T & AP) m) Marigold Merchandise (P) Ltd. in ITA No.5170/Del/2014 dated 11/09/2017 n) Harshila Chordia vs. ITO 298 ITR 349 (Raj) 26. Ld.AR has also relied on decisions reproduced in para 20 hereinabove in while discussing the legal issue. 27. On the contrary, Ld.Standing Counsel for revenue submitted that all these decisions relied upon by Ld.AR…

Sri Muniraju Kempanna, Bangalore vs. Assistant Commissioner of Income Tax Central Circle-2(4), Bangalore

In the result, all the appeals of the assessee are partly allowed for statistical purposes

ITA 1164/BANG/2022[2010-11]Status: DisposedITAT Bangalore24 Jul 2023AY 2010-11

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Rajeev C. Nulvi, A.RFor Respondent: Shri D.K. Mishra, D.R
Section 132Section 143(3)Section 153ASection 263

…37, 3038, 3040 and 3077/Mum/2014 j) ITAT Amritsar Bench, Jalandhar Camp in case of Sanjana Mittal Vs Dy CIT in ITA No.487/Asr/2018 J k) Prime Infra Developers Pvt Ltd Vs ITO in ITA No.7144/Del/2017 dated 27-06-2018 l) Sri Laxmi Satranarayana Oil Mills vs. CIT 367 ITR 200 (T & AP) m) Marigold Merchandise (P) Ltd. in ITA No.5170/Del/2014 dated 11/09/2017 n) Harshila Chordia vs. ITO 298 ITR 349 (Raj) 26. Ld.AR has also relied on decisions reproduced in para 20 hereinabove in while discussing the legal issue. 27. On the contrary, Ld.Standing Counsel for revenue submitted that all these decisions relied upon by Ld.AR…

Shri. K. Muniraju, Bangalore vs. Principal Commissioner Income Tax, Central, Bangalore

In the result appeals filed by assessee for asst

ITA 1376/BANG/2019[2011-12]Status: DisposedITAT Bangalore20 Oct 2020AY 2011-12

Bench: Shri A.K Garodia & Smt. Beena Pillai

For Appellant: Shri Rajeev C Nulvi, AdvocateFor Respondent: Shri Dilip Reddy, Standing Counsel to Dept. (DR)
Section 143(3)Section 263

…sidered genuine and bona fide, then same were taken out of purview of sect/on 40A(3)./ [The copy of judgment is enclosed herewith]. The Hon'ble Delhi Tribunal by holding as above, relied on the following judgments: 1. Sri Laxmi Satranarayana Oil Mills vs. CIT 367 ITR 200 (T & AP) 2. Marigold Merchandise (P) Ltd. in ITA No.5170/Del/2014 dated 1110912017 3. Harshila Chordia vs. ITO 298 ITR 349 (Raj) And also, the assessee relied on the judgment öf.High Court of Delhi in case of R.C. Goyal Vs. CIT in ITA N6.636 of 2012. The above said judgments are squarely applicable to the facts of the Assessee's case. In view of…

M/S Nam Estates Pvt. Ltd vs. The Income Tax Officer

In the result, we do not find any merit in this

ITA/32/2013HC Karnataka07 Sept 2020

Bench: ALOK ARADHE,H.T. NARENDRA PRASAD

Section 133ASection 143(3)Section 260Section 260ASection 40ASection 40A(3)

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 7TH DAY OF SEPTEMBER 2020 PRESENT THE HON’BLE MR. JUSTICE ALOK ARADHE AND THE HON’BLE MR. JUSTICE H.T.NARENDRA PRASAD I.T.A. NO.32 OF 2013 BETWEEN: M/S. NAM ESTATES PVT. LTD., NO.150, 1ST FLOOR, EMBASSY POINT BANGALORE-560001 (REPRESENTED BY ITS GENERAL MANAGER ACCOUNTS AND TAXATION SRI. D. VIJAYAKUMAR AGED ABOUT 53 YEARS S/O R. DHARMALINGAM). ... APPELLANT (BY SRI. CHYTHANYA K.K. ADV.,) AND: THE INCOME TAX OFFICER WARD-12(1), # 14/3, 4TH FLOOR RASHTROTHANA BHAVAN NRUPATHUNGA ROAD, BANGALORE-560001. ... R…

Mangala Kamath, Mumbai vs. ITO 20(2)(2), Mumbai

In the result the ground No

ITA 72/MUM/2015[2007-08]Status: DisposedITAT Mumbai10 Jan 2018AY 2007-08

Bench: Shri Shamim Yahya & Shri Pawan Singhmrs. Mangla Kamath, Ito-20(2)(2), C/O S.L. Jain Tax Consultant , Mumbai. 1302//3 Navjivan Commercial Vs. Premises, Lamington Road, Mumbai-8 Pan: Ajepk4644H (Appellant) (Respondent)

For Appellant: Shri S.L.Jain (AR)For Respondent: Shri T.A. Khan (DR)
Section 143(3)Section 144Section 253Section 254(1)Section 40A(3)Section 41(1)

…s there is no dispute 4 Mangla Kamath about the identity of the party to whom the payment was made. The lower authority has not genuinity of the payment. 6. The Hon’ble Andhra Pradesh High Court in the case of Sri Laxmi Satyanarayan Oil Mill v. CIT [2014] 367 ITR 200/226 Taxman 139/49 taxmann.com 363 (AP) has held that no disallowance can be made under section 40A(3) where genuineness of payment is not doubted. It was held that the terms of section 40A(3) are not absolute. Considerations of business expediency and other relevant factors are not excluded. Genuine and bona fide transactions are not taken o…

Smt Saira Banu vs. The Assistant Commissioner of Income Tax

ITA/228/2009HC Karnataka26 Jun 2015

Bench: ARAVIND KUMAR,VINEET SARAN

Section 143(1)Section 143(3)Section 260Section 40A(3)

…[1966] Vol.LIX ITR 632 ii. Attar Singh Gurmukh Singh –vs- Income Tax Officer, Ludhiana [1991] 191 ITR 667 iii. Sri Laxmi Satyanarayana Oil Mill –vs- Commissioner of Income Tax [2014] 367 ITR 200 (T & AP) iv. Smt. Harshila Chordia –vs- Income-Tax Officer [2008] 298 ITR 349 (Raj) v. Shri Shankar S. Koliwad –vs - The Income Tax Officer ITA NO.5040/2009 (Dharwad Bench) vi. Patil Vijaykumar and others –vs- Union of India & another [1985] 151 ITR 48 (Karn) vii. Walford Transport (Eastern India) Ltd. –vs- Commi…

Sri Laxmi Satyanarayana Oil Mills v. CIT (367 ITR 200) — Cited in 10 Judgments | BharatTax