Star Television News Limited v. UOI & Others

317 ITR 66High Court2009#5349 most cited

What is Star Television News Limited v. UOI & Others authority for?

The Settlement Commission must hear applications where delay in disposal before March 31, 2008, is not attributable to the applicant. Section 245HA(1)(iv) is arbitrary and unreasonable if an applicant faces hardship due to the Settlement Commission's inability to dispose of applications by a specified date.

22

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2023.

Also referred to as

Star Television News Limited · 317 ITR 66 · Settlement Commission · Section 245HA(1)(iv) · Section 245D(4) · delay in disposal · applicant fault · Article 14 · arbitrary · unreasonable

Judgments citing Star Television News Limited v. UOI & Others

CLAYTON CHARLES PINTO,MUMBAI vs. INT TAX WARD 3(3)(1) , MUMBAI

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

ITA 102/MUM/2023[2017-18]Status: DisposedITAT Mumbai09 Jun 2023AY 2017-18

Bench: Shri Aby T Varkey, Hon'Ble & Shri S. Rifaur Rahman, Hon'Bleclayton Charles Pinto Mumbai. V. Int Tax Ward 3(3)(1) Mumbai. Air India Building, Mumbai- 400021 303 Palm Beach Apartments, 31 J P Road, Andheri West Mumbai- 400061

Section 133(6)Section 142(1)Section 143(1)Section 143(2)

…learly to give the enactment retrospective effect; unless legislation is for purpose of Page No. | 10 CLAYTON CHARLES PINTO supplying an obvious omission in a former legislation or to explain a former legislation.” iii. In the case of Star Television News Ltd 317 ITR 66 (Bom) it was held that, "Section 245HA(1)(iv) would, therefore, in the ordinary course, has to be held to be arbitrary, unreasonable and violative of article 14 of the Constitution of India, inasmuch as such an applicant cannot be visited with such great hardship, disadvantage and prejudice for no fault of its own but solely by reason of the inabi…

M D INDUSTRIES PVT LTD,SURAT vs. DCIT, CIRCLE -1, SURAT

In the result, Eight appeals of the Assessee are allowed for statistical purpose

ITA 527/SRT/2019[2000-01]Status: DisposedITAT Surat06 Dec 2019AY 2000-01

Bench: Shri Sandeep Gosain & Shri O.P.Meenaआ.अ.सं./I.T.A No’S.497 To 503 & 527/Srt/2019 "नधा"रण वष"/Assessment Years: 1999-2000 To 2005-06 & 2000-01 M/S.M.D.Industries Pvt. Ltd., V Deputy Commissioner Of B-5, Rangnagar Society, S Income Tax, Circle-1, Surat. Lambe Hanuman Road, Surat. . [Pan: Aabcm 6026 G] अपीलाथ" / Appellant ""यथ"/Respondent "नधा"रतीक"ओरसे /Assessee By Shri Vijay Mehta – Ca & Mrs. Sneha M.Padhiar – Ca राज"वक"ओरसे /Revenue By Shri O.P.Singh – Cit-Dr सुनवाईकीतारीख/ Date Of Hearing: 04.12.2019 उ"घोषणाक"तार"ख/Pronouncement On: 06.12.2019 आदेश /O R D E R Per Sandeep Gosain, Jm: 1. This Eight Appeals By The Assessee Are Directed Against The Separate Orders Of Ld.Commissioner Of Income Tax(Appeals)-1, Surat Dated 06.09.2007 & 28.10.2009 For The Assessment Years 1999- 2000 To 2005-06 & 2000-01 Respectively.

Section 143(3)Section 245D(4)Section 245H

…ay High Court. 9. 31-12-2008: The assessment proceedings were concluded by the assessing officer u/s. 147 of the Act for AY 2003-04. 10. 07-08-2009: Based on judgment of Hon'ble Bombay High Court in case of Star Television News Limited vs. UOI & Others (2009) 317 ITR 66 (Bom), wherein it was held by Hon'ble Bombay High Court that if the delay in disposal before 31-03-2008 is not attributable to the applicant, then Settlement Commission was directed to hear those petitions, 9 cases of the Group including the appellant's case were disposed by the Hon'ble High Court vide their orders dated 07-08-2009 and were restor…

M D INDUSTRIES PVT LTD,SURAT vs. DCIT, CIRCLE -1, SURAT

In the result, Eight appeals of the Assessee are allowed for statistical purpose

ITA 503/SRT/2019[2005-06]Status: DisposedITAT Surat06 Dec 2019AY 2005-06

Bench: Shri Sandeep Gosain & Shri O.P.Meenaआ.अ.सं./I.T.A No’S.497 To 503 & 527/Srt/2019 "नधा"रण वष"/Assessment Years: 1999-2000 To 2005-06 & 2000-01 M/S.M.D.Industries Pvt. Ltd., V Deputy Commissioner Of B-5, Rangnagar Society, S Income Tax, Circle-1, Surat. Lambe Hanuman Road, Surat. . [Pan: Aabcm 6026 G] अपीलाथ" / Appellant ""यथ"/Respondent "नधा"रतीक"ओरसे /Assessee By Shri Vijay Mehta – Ca & Mrs. Sneha M.Padhiar – Ca राज"वक"ओरसे /Revenue By Shri O.P.Singh – Cit-Dr सुनवाईकीतारीख/ Date Of Hearing: 04.12.2019 उ"घोषणाक"तार"ख/Pronouncement On: 06.12.2019 आदेश /O R D E R Per Sandeep Gosain, Jm: 1. This Eight Appeals By The Assessee Are Directed Against The Separate Orders Of Ld.Commissioner Of Income Tax(Appeals)-1, Surat Dated 06.09.2007 & 28.10.2009 For The Assessment Years 1999- 2000 To 2005-06 & 2000-01 Respectively.

Section 143(3)Section 245D(4)Section 245H

…ay High Court. 9. 31-12-2008: The assessment proceedings were concluded by the assessing officer u/s. 147 of the Act for AY 2003-04. 10. 07-08-2009: Based on judgment of Hon'ble Bombay High Court in case of Star Television News Limited vs. UOI & Others (2009) 317 ITR 66 (Bom), wherein it was held by Hon'ble Bombay High Court that if the delay in disposal before 31-03-2008 is not attributable to the applicant, then Settlement Commission was directed to hear those petitions, 9 cases of the Group including the appellant's case were disposed by the Hon'ble High Court vide their orders dated 07-08-2009 and were restor…

M D INDUSTRIES PVT LTD,SURAT vs. DCIT, CIRCLE -1, SURAT

In the result, Eight appeals of the Assessee are allowed for statistical purpose

ITA 502/SRT/2019[2004-05]Status: DisposedITAT Surat06 Dec 2019AY 2004-05

Bench: Shri Sandeep Gosain & Shri O.P.Meenaआ.अ.सं./I.T.A No’S.497 To 503 & 527/Srt/2019 "नधा"रण वष"/Assessment Years: 1999-2000 To 2005-06 & 2000-01 M/S.M.D.Industries Pvt. Ltd., V Deputy Commissioner Of B-5, Rangnagar Society, S Income Tax, Circle-1, Surat. Lambe Hanuman Road, Surat. . [Pan: Aabcm 6026 G] अपीलाथ" / Appellant ""यथ"/Respondent "नधा"रतीक"ओरसे /Assessee By Shri Vijay Mehta – Ca & Mrs. Sneha M.Padhiar – Ca राज"वक"ओरसे /Revenue By Shri O.P.Singh – Cit-Dr सुनवाईकीतारीख/ Date Of Hearing: 04.12.2019 उ"घोषणाक"तार"ख/Pronouncement On: 06.12.2019 आदेश /O R D E R Per Sandeep Gosain, Jm: 1. This Eight Appeals By The Assessee Are Directed Against The Separate Orders Of Ld.Commissioner Of Income Tax(Appeals)-1, Surat Dated 06.09.2007 & 28.10.2009 For The Assessment Years 1999- 2000 To 2005-06 & 2000-01 Respectively.

Section 143(3)Section 245D(4)Section 245H

…ay High Court. 9. 31-12-2008: The assessment proceedings were concluded by the assessing officer u/s. 147 of the Act for AY 2003-04. 10. 07-08-2009: Based on judgment of Hon'ble Bombay High Court in case of Star Television News Limited vs. UOI & Others (2009) 317 ITR 66 (Bom), wherein it was held by Hon'ble Bombay High Court that if the delay in disposal before 31-03-2008 is not attributable to the applicant, then Settlement Commission was directed to hear those petitions, 9 cases of the Group including the appellant's case were disposed by the Hon'ble High Court vide their orders dated 07-08-2009 and were restor…

M D INDUSTRIES PVT LTD,SURAT vs. DCIT, CIRCLE -1, SURAT

In the result, Eight appeals of the Assessee are allowed for statistical purpose

ITA 500/SRT/2019[2002-03]Status: DisposedITAT Surat06 Dec 2019AY 2002-03

Bench: Shri Sandeep Gosain & Shri O.P.Meenaआ.अ.सं./I.T.A No’S.497 To 503 & 527/Srt/2019 "नधा"रण वष"/Assessment Years: 1999-2000 To 2005-06 & 2000-01 M/S.M.D.Industries Pvt. Ltd., V Deputy Commissioner Of B-5, Rangnagar Society, S Income Tax, Circle-1, Surat. Lambe Hanuman Road, Surat. . [Pan: Aabcm 6026 G] अपीलाथ" / Appellant ""यथ"/Respondent "नधा"रतीक"ओरसे /Assessee By Shri Vijay Mehta – Ca & Mrs. Sneha M.Padhiar – Ca राज"वक"ओरसे /Revenue By Shri O.P.Singh – Cit-Dr सुनवाईकीतारीख/ Date Of Hearing: 04.12.2019 उ"घोषणाक"तार"ख/Pronouncement On: 06.12.2019 आदेश /O R D E R Per Sandeep Gosain, Jm: 1. This Eight Appeals By The Assessee Are Directed Against The Separate Orders Of Ld.Commissioner Of Income Tax(Appeals)-1, Surat Dated 06.09.2007 & 28.10.2009 For The Assessment Years 1999- 2000 To 2005-06 & 2000-01 Respectively.

Section 143(3)Section 245D(4)Section 245H

…ay High Court. 9. 31-12-2008: The assessment proceedings were concluded by the assessing officer u/s. 147 of the Act for AY 2003-04. 10. 07-08-2009: Based on judgment of Hon'ble Bombay High Court in case of Star Television News Limited vs. UOI & Others (2009) 317 ITR 66 (Bom), wherein it was held by Hon'ble Bombay High Court that if the delay in disposal before 31-03-2008 is not attributable to the applicant, then Settlement Commission was directed to hear those petitions, 9 cases of the Group including the appellant's case were disposed by the Hon'ble High Court vide their orders dated 07-08-2009 and were restor…

M D INDUSTRIES PVT LTD,SURAT vs. DCIT, CIRCLE -1, SURAT

In the result, Eight appeals of the Assessee are allowed for statistical purpose

ITA 499/SRT/2019[2001-02]Status: DisposedITAT Surat06 Dec 2019AY 2001-02

Bench: Shri Sandeep Gosain & Shri O.P.Meenaआ.अ.सं./I.T.A No’S.497 To 503 & 527/Srt/2019 "नधा"रण वष"/Assessment Years: 1999-2000 To 2005-06 & 2000-01 M/S.M.D.Industries Pvt. Ltd., V Deputy Commissioner Of B-5, Rangnagar Society, S Income Tax, Circle-1, Surat. Lambe Hanuman Road, Surat. . [Pan: Aabcm 6026 G] अपीलाथ" / Appellant ""यथ"/Respondent "नधा"रतीक"ओरसे /Assessee By Shri Vijay Mehta – Ca & Mrs. Sneha M.Padhiar – Ca राज"वक"ओरसे /Revenue By Shri O.P.Singh – Cit-Dr सुनवाईकीतारीख/ Date Of Hearing: 04.12.2019 उ"घोषणाक"तार"ख/Pronouncement On: 06.12.2019 आदेश /O R D E R Per Sandeep Gosain, Jm: 1. This Eight Appeals By The Assessee Are Directed Against The Separate Orders Of Ld.Commissioner Of Income Tax(Appeals)-1, Surat Dated 06.09.2007 & 28.10.2009 For The Assessment Years 1999- 2000 To 2005-06 & 2000-01 Respectively.

Section 143(3)Section 245D(4)Section 245H

…ay High Court. 9. 31-12-2008: The assessment proceedings were concluded by the assessing officer u/s. 147 of the Act for AY 2003-04. 10. 07-08-2009: Based on judgment of Hon'ble Bombay High Court in case of Star Television News Limited vs. UOI & Others (2009) 317 ITR 66 (Bom), wherein it was held by Hon'ble Bombay High Court that if the delay in disposal before 31-03-2008 is not attributable to the applicant, then Settlement Commission was directed to hear those petitions, 9 cases of the Group including the appellant's case were disposed by the Hon'ble High Court vide their orders dated 07-08-2009 and were restor…

M D INDUSTRIES PVT LTD,SURAT vs. DCIT, CIRCLE -1, SURAT

In the result, Eight appeals of the Assessee are allowed for statistical purpose

ITA 498/SRT/2019[2000-01]Status: DisposedITAT Surat06 Dec 2019AY 2000-01

Bench: Shri Sandeep Gosain & Shri O.P.Meenaआ.अ.सं./I.T.A No’S.497 To 503 & 527/Srt/2019 "नधा"रण वष"/Assessment Years: 1999-2000 To 2005-06 & 2000-01 M/S.M.D.Industries Pvt. Ltd., V Deputy Commissioner Of B-5, Rangnagar Society, S Income Tax, Circle-1, Surat. Lambe Hanuman Road, Surat. . [Pan: Aabcm 6026 G] अपीलाथ" / Appellant ""यथ"/Respondent "नधा"रतीक"ओरसे /Assessee By Shri Vijay Mehta – Ca & Mrs. Sneha M.Padhiar – Ca राज"वक"ओरसे /Revenue By Shri O.P.Singh – Cit-Dr सुनवाईकीतारीख/ Date Of Hearing: 04.12.2019 उ"घोषणाक"तार"ख/Pronouncement On: 06.12.2019 आदेश /O R D E R Per Sandeep Gosain, Jm: 1. This Eight Appeals By The Assessee Are Directed Against The Separate Orders Of Ld.Commissioner Of Income Tax(Appeals)-1, Surat Dated 06.09.2007 & 28.10.2009 For The Assessment Years 1999- 2000 To 2005-06 & 2000-01 Respectively.

Section 143(3)Section 245D(4)Section 245H

…ay High Court. 9. 31-12-2008: The assessment proceedings were concluded by the assessing officer u/s. 147 of the Act for AY 2003-04. 10. 07-08-2009: Based on judgment of Hon'ble Bombay High Court in case of Star Television News Limited vs. UOI & Others (2009) 317 ITR 66 (Bom), wherein it was held by Hon'ble Bombay High Court that if the delay in disposal before 31-03-2008 is not attributable to the applicant, then Settlement Commission was directed to hear those petitions, 9 cases of the Group including the appellant's case were disposed by the Hon'ble High Court vide their orders dated 07-08-2009 and were restor…

M D INDUSTRIES PVT LTD,SURAT vs. DCIT, CIRCLE -1, SURAT

In the result, Eight appeals of the Assessee are allowed for statistical purpose

ITA 497/SRT/2019[1999-00]Status: DisposedITAT Surat06 Dec 2019AY 1999-00

Bench: Shri Sandeep Gosain & Shri O.P.Meenaआ.अ.सं./I.T.A No’S.497 To 503 & 527/Srt/2019 "नधा"रण वष"/Assessment Years: 1999-2000 To 2005-06 & 2000-01 M/S.M.D.Industries Pvt. Ltd., V Deputy Commissioner Of B-5, Rangnagar Society, S Income Tax, Circle-1, Surat. Lambe Hanuman Road, Surat. . [Pan: Aabcm 6026 G] अपीलाथ" / Appellant ""यथ"/Respondent "नधा"रतीक"ओरसे /Assessee By Shri Vijay Mehta – Ca & Mrs. Sneha M.Padhiar – Ca राज"वक"ओरसे /Revenue By Shri O.P.Singh – Cit-Dr सुनवाईकीतारीख/ Date Of Hearing: 04.12.2019 उ"घोषणाक"तार"ख/Pronouncement On: 06.12.2019 आदेश /O R D E R Per Sandeep Gosain, Jm: 1. This Eight Appeals By The Assessee Are Directed Against The Separate Orders Of Ld.Commissioner Of Income Tax(Appeals)-1, Surat Dated 06.09.2007 & 28.10.2009 For The Assessment Years 1999- 2000 To 2005-06 & 2000-01 Respectively.

Section 143(3)Section 245D(4)Section 245H

…ay High Court. 9. 31-12-2008: The assessment proceedings were concluded by the assessing officer u/s. 147 of the Act for AY 2003-04. 10. 07-08-2009: Based on judgment of Hon'ble Bombay High Court in case of Star Television News Limited vs. UOI & Others (2009) 317 ITR 66 (Bom), wherein it was held by Hon'ble Bombay High Court that if the delay in disposal before 31-03-2008 is not attributable to the applicant, then Settlement Commission was directed to hear those petitions, 9 cases of the Group including the appellant's case were disposed by the Hon'ble High Court vide their orders dated 07-08-2009 and were restor…

ITO, WARD, SIRHIND vs. SH. HARJIT SINGH, SIRHIND

The appeals of the Revenue is allowed whereas Cross

ITA 1292/CHANDI/2017[1996-97]Status: DisposedITAT Chandigarh29 Aug 2018AY 1996-97

Bench: Smt. Diva Singh & Dr. B.R.R. Kumar

For Appellant: Shri. Prem SinghFor Respondent: Shri. Manoj Kumar
Section 143(2)Section 143(3)Section 2Section 245CSection 245DSection 245D(1)Section 245H

…rit petition No. 96(as applicable) of 2008 dt. 06/01/2008. 4.3 On 21.09.2012, the Hon'ble Punjab and Haryana High Court disposed of the bunch of writ petitions by following the ratio in the case of Star Television News Ltd Vs. Union of India and others (2009) 317 ITR 66 (Bom) as decided by the Hon'ble Bombay High Court. Later, the Hon'ble Settlement Commission passed an ex-parte order u/s 245D(4) on 28.02.2014 as the assessee did not represent before them. The assessee, being aggrieved by the ex-parte order passed by the Hon'ble Settlement Commission u/s 245D (4), filed a writ petition before the Hon'ble Punjab a…

ITO, WARD, SIRHIND vs. SH. KESAR SINGH, SIRHIND

The appeals of the Revenue is allowed whereas Cross

ITA 1287/CHANDI/2017[1996-97]Status: DisposedITAT Chandigarh29 Aug 2018AY 1996-97

Bench: Smt. Diva Singh & Dr. B.R.R. Kumar

For Appellant: Shri. Prem SinghFor Respondent: Shri. Manoj Kumar
Section 143(2)Section 143(3)Section 2Section 245CSection 245DSection 245D(1)Section 245H

…rit petition No. 96(as applicable) of 2008 dt. 06/01/2008. 4.3 On 21.09.2012, the Hon'ble Punjab and Haryana High Court disposed of the bunch of writ petitions by following the ratio in the case of Star Television News Ltd Vs. Union of India and others (2009) 317 ITR 66 (Bom) as decided by the Hon'ble Bombay High Court. Later, the Hon'ble Settlement Commission passed an ex-parte order u/s 245D(4) on 28.02.2014 as the assessee did not represent before them. The assessee, being aggrieved by the ex-parte order passed by the Hon'ble Settlement Commission u/s 245D (4), filed a writ petition before the Hon'ble Punjab a…

DCIT, CIRCLE, MANDI GOBINGARH vs. SH. GURINDERJIT SINGH, SIRHIND

The appeals of the Revenue is allowed whereas Cross

ITA 1271/CHANDI/2017[1994-95]Status: DisposedITAT Chandigarh29 Aug 2018AY 1994-95

Bench: Smt. Diva Singh & Dr. B.R.R. Kumar

For Appellant: Shri. Prem SinghFor Respondent: Shri. Manoj Kumar
Section 143(2)Section 143(3)Section 2Section 245CSection 245DSection 245D(1)Section 245H

…rit petition No. 96(as applicable) of 2008 dt. 06/01/2008. 4.3 On 21.09.2012, the Hon'ble Punjab and Haryana High Court disposed of the bunch of writ petitions by following the ratio in the case of Star Television News Ltd Vs. Union of India and others (2009) 317 ITR 66 (Bom) as decided by the Hon'ble Bombay High Court. Later, the Hon'ble Settlement Commission passed an ex-parte order u/s 245D(4) on 28.02.2014 as the assessee did not represent before them. The assessee, being aggrieved by the ex-parte order passed by the Hon'ble Settlement Commission u/s 245D (4), filed a writ petition before the Hon'ble Punjab a…

SHRI MOHANBHAI D. PATEL,,SURAT vs. THE INCOME TAX OFFICER, WARD-9(3),, SURAT

In the result, all appeals are allowed for statistical purposes with the directions to the Assessing Officer as mentioned hereinabove

ITA 1652/AHD/2016[2003-04]Status: DisposedITAT Surat23 Mar 2018AY 2003-04

Bench: Shri C.M.Garg & Shri O.P.Meenaआयकरअपीलसं. / Ita Nos.1647, 1648 & 1649/Ahd/2016/Srt "नधा"रणवष"/ Assessment Year: 2003-04 & 2004-05 M/S.Lakhaniimpex, Vs. Asst. Commissioner Of B-5, Ramnagar Society, Income Tax, Circle-9, Surat. Matawadi, Surat. [Pan: Aabfl 0491K] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकरअपीलसं. / Ita Nos.1652, 1653 & 1651/Ahd/2016/Srt "नधा"रणवष"/ Assessment Year: 2003-04 & 2001-02 Shrimohanbhaid.Patel, Vs. The Income Tax Officer, Ward- 5/C & D Allokik Apartment, 9(3), Surat. Sumul Dairy Road, Surat – 395 004. [Pan: Abrpp 4747M] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकरअपीलसं. / Ita Nos.1824/Ahd/2016/Srt "नधा"रणवष"/ Assessment Year: 2005-06 M/S. Shreyaimpex, Vs. The Income Tax Officer, Osd-1, Ragen-2, 4407, Kohinoor Textile Market, Surat. Ring Road, Surat. [Pan : Aapfs 9634K] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकरअपीलसं. / Ita Nos.1629 & 1630/Ahd/2016/Srt "नधा"रणवष"/ Assessment Year: 2002-2003 &2003-04 M/S. Samarth India, Vs. The Income Tax Officer, Osd-1, Ragen-2, 4408, Kohinoor Market, Ring Road, Surat. Surat – 395 002. [Pan: Aapfs 9840D] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकरअपीलसं. / Ita Nos.1642 & 1641/Ahd/2016/Srt "नधा"रणवष"/ Assessment Year: 2003-04 & 2002-03 M/S.Shreyansh Corporation, Vs. The Income Tax Officer, Osd-I, 4409, Kohinoor Textile Market, Range-2, Surat. Ring Road, Surat – 395002. [Pan: Aapfs 9806B] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ"क"ओरसे/ Appellant By : Shri Vijay Mehta, C.A & Mrs. Snehapadhiar, C.A ""यथ"क"ओरसे /Respondent By : Shrisrinivast.Bidari, Cit, Dr & Smt. Illaparmar, Sr.Dr सुनवाईक"तार"ख/Date Of Hearing : 16-02-2018 घोषणाक"तार"ख /Date Of Pronouncement : 23-03-2018

For Appellant: Shri Vijay Mehta, C.A &For Respondent: ShriSrinivasT.Bidari, CIT, DR &

…Settlement Commission u/s. 245HA of the Act was stayed and the Hon'ble Commission was directed not to give effect to the said order. 11. 07-08-2009: Based on judgment of Hon'ble Bombay High Court in case of Star Television News Limited vs. UOI & Others (2009) 317 ITR 66 (Bom), wherein it was held by Hon'ble Bombay High Court that if the delay in disposal before 31- 03-2008 is not attributable to the applicant, then Settlement Commission was directed to hear those petitions, 9 cases of the Group were disposed by the Hon'ble High Court vide their orders dated 07- 08-2009 and were restored back to the ITSC for final…

SHRI MOHANBHAI D. PATEL,,SURAT vs. THE INCOME TAX OFFICER, WARD-9(3),, SURAT

In the result, all appeals are allowed for statistical purposes with the directions to the Assessing Officer as mentioned hereinabove

ITA 1651/AHD/2016[2001-02]Status: DisposedITAT Surat23 Mar 2018AY 2001-02

Bench: Shri C.M.Garg & Shri O.P.Meenaआयकरअपीलसं. / Ita Nos.1647, 1648 & 1649/Ahd/2016/Srt "नधा"रणवष"/ Assessment Year: 2003-04 & 2004-05 M/S.Lakhaniimpex, Vs. Asst. Commissioner Of B-5, Ramnagar Society, Income Tax, Circle-9, Surat. Matawadi, Surat. [Pan: Aabfl 0491K] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकरअपीलसं. / Ita Nos.1652, 1653 & 1651/Ahd/2016/Srt "नधा"रणवष"/ Assessment Year: 2003-04 & 2001-02 Shrimohanbhaid.Patel, Vs. The Income Tax Officer, Ward- 5/C & D Allokik Apartment, 9(3), Surat. Sumul Dairy Road, Surat – 395 004. [Pan: Abrpp 4747M] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकरअपीलसं. / Ita Nos.1824/Ahd/2016/Srt "नधा"रणवष"/ Assessment Year: 2005-06 M/S. Shreyaimpex, Vs. The Income Tax Officer, Osd-1, Ragen-2, 4407, Kohinoor Textile Market, Surat. Ring Road, Surat. [Pan : Aapfs 9634K] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकरअपीलसं. / Ita Nos.1629 & 1630/Ahd/2016/Srt "नधा"रणवष"/ Assessment Year: 2002-2003 &2003-04 M/S. Samarth India, Vs. The Income Tax Officer, Osd-1, Ragen-2, 4408, Kohinoor Market, Ring Road, Surat. Surat – 395 002. [Pan: Aapfs 9840D] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकरअपीलसं. / Ita Nos.1642 & 1641/Ahd/2016/Srt "नधा"रणवष"/ Assessment Year: 2003-04 & 2002-03 M/S.Shreyansh Corporation, Vs. The Income Tax Officer, Osd-I, 4409, Kohinoor Textile Market, Range-2, Surat. Ring Road, Surat – 395002. [Pan: Aapfs 9806B] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ"क"ओरसे/ Appellant By : Shri Vijay Mehta, C.A & Mrs. Snehapadhiar, C.A ""यथ"क"ओरसे /Respondent By : Shrisrinivast.Bidari, Cit, Dr & Smt. Illaparmar, Sr.Dr सुनवाईक"तार"ख/Date Of Hearing : 16-02-2018 घोषणाक"तार"ख /Date Of Pronouncement : 23-03-2018

For Appellant: Shri Vijay Mehta, C.A &For Respondent: ShriSrinivasT.Bidari, CIT, DR &

…Settlement Commission u/s. 245HA of the Act was stayed and the Hon'ble Commission was directed not to give effect to the said order. 11. 07-08-2009: Based on judgment of Hon'ble Bombay High Court in case of Star Television News Limited vs. UOI & Others (2009) 317 ITR 66 (Bom), wherein it was held by Hon'ble Bombay High Court that if the delay in disposal before 31- 03-2008 is not attributable to the applicant, then Settlement Commission was directed to hear those petitions, 9 cases of the Group were disposed by the Hon'ble High Court vide their orders dated 07- 08-2009 and were restored back to the ITSC for final…

M/S. LAKHANI IMPEX,,SURAT vs. THE ASSTT. COMMISSIONER OF INCOME TAX, CIRCLE-4,, SURAT

In the result, all appeals are allowed for statistical purposes with the directions to the Assessing Officer as mentioned hereinabove

ITA 1648/AHD/2016[2003-04]Status: DisposedITAT Surat23 Mar 2018AY 2003-04

Bench: Shri C.M.Garg & Shri O.P.Meenaआयकरअपीलसं. / Ita Nos.1647, 1648 & 1649/Ahd/2016/Srt "नधा"रणवष"/ Assessment Year: 2003-04 & 2004-05 M/S.Lakhaniimpex, Vs. Asst. Commissioner Of B-5, Ramnagar Society, Income Tax, Circle-9, Surat. Matawadi, Surat. [Pan: Aabfl 0491K] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकरअपीलसं. / Ita Nos.1652, 1653 & 1651/Ahd/2016/Srt "नधा"रणवष"/ Assessment Year: 2003-04 & 2001-02 Shrimohanbhaid.Patel, Vs. The Income Tax Officer, Ward- 5/C & D Allokik Apartment, 9(3), Surat. Sumul Dairy Road, Surat – 395 004. [Pan: Abrpp 4747M] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकरअपीलसं. / Ita Nos.1824/Ahd/2016/Srt "नधा"रणवष"/ Assessment Year: 2005-06 M/S. Shreyaimpex, Vs. The Income Tax Officer, Osd-1, Ragen-2, 4407, Kohinoor Textile Market, Surat. Ring Road, Surat. [Pan : Aapfs 9634K] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकरअपीलसं. / Ita Nos.1629 & 1630/Ahd/2016/Srt "नधा"रणवष"/ Assessment Year: 2002-2003 &2003-04 M/S. Samarth India, Vs. The Income Tax Officer, Osd-1, Ragen-2, 4408, Kohinoor Market, Ring Road, Surat. Surat – 395 002. [Pan: Aapfs 9840D] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकरअपीलसं. / Ita Nos.1642 & 1641/Ahd/2016/Srt "नधा"रणवष"/ Assessment Year: 2003-04 & 2002-03 M/S.Shreyansh Corporation, Vs. The Income Tax Officer, Osd-I, 4409, Kohinoor Textile Market, Range-2, Surat. Ring Road, Surat – 395002. [Pan: Aapfs 9806B] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ"क"ओरसे/ Appellant By : Shri Vijay Mehta, C.A & Mrs. Snehapadhiar, C.A ""यथ"क"ओरसे /Respondent By : Shrisrinivast.Bidari, Cit, Dr & Smt. Illaparmar, Sr.Dr सुनवाईक"तार"ख/Date Of Hearing : 16-02-2018 घोषणाक"तार"ख /Date Of Pronouncement : 23-03-2018

For Appellant: Shri Vijay Mehta, C.A &For Respondent: ShriSrinivasT.Bidari, CIT, DR &

…Settlement Commission u/s. 245HA of the Act was stayed and the Hon'ble Commission was directed not to give effect to the said order. 11. 07-08-2009: Based on judgment of Hon'ble Bombay High Court in case of Star Television News Limited vs. UOI & Others (2009) 317 ITR 66 (Bom), wherein it was held by Hon'ble Bombay High Court that if the delay in disposal before 31- 03-2008 is not attributable to the applicant, then Settlement Commission was directed to hear those petitions, 9 cases of the Group were disposed by the Hon'ble High Court vide their orders dated 07- 08-2009 and were restored back to the ITSC for final…

M/S. LAKHANI IMPEX,,SURAT vs. THE ASSTT. COMMISSIONER OF INCOME TAX, CIRCLE-4,, SURAT

In the result, all appeals are allowed for statistical purposes with the directions to the Assessing Officer as mentioned hereinabove

ITA 1647/AHD/2016[2003-04]Status: DisposedITAT Surat23 Mar 2018AY 2003-04

Bench: Shri C.M.Garg & Shri O.P.Meenaआयकरअपीलसं. / Ita Nos.1647, 1648 & 1649/Ahd/2016/Srt "नधा"रणवष"/ Assessment Year: 2003-04 & 2004-05 M/S.Lakhaniimpex, Vs. Asst. Commissioner Of B-5, Ramnagar Society, Income Tax, Circle-9, Surat. Matawadi, Surat. [Pan: Aabfl 0491K] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकरअपीलसं. / Ita Nos.1652, 1653 & 1651/Ahd/2016/Srt "नधा"रणवष"/ Assessment Year: 2003-04 & 2001-02 Shrimohanbhaid.Patel, Vs. The Income Tax Officer, Ward- 5/C & D Allokik Apartment, 9(3), Surat. Sumul Dairy Road, Surat – 395 004. [Pan: Abrpp 4747M] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकरअपीलसं. / Ita Nos.1824/Ahd/2016/Srt "नधा"रणवष"/ Assessment Year: 2005-06 M/S. Shreyaimpex, Vs. The Income Tax Officer, Osd-1, Ragen-2, 4407, Kohinoor Textile Market, Surat. Ring Road, Surat. [Pan : Aapfs 9634K] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकरअपीलसं. / Ita Nos.1629 & 1630/Ahd/2016/Srt "नधा"रणवष"/ Assessment Year: 2002-2003 &2003-04 M/S. Samarth India, Vs. The Income Tax Officer, Osd-1, Ragen-2, 4408, Kohinoor Market, Ring Road, Surat. Surat – 395 002. [Pan: Aapfs 9840D] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकरअपीलसं. / Ita Nos.1642 & 1641/Ahd/2016/Srt "नधा"रणवष"/ Assessment Year: 2003-04 & 2002-03 M/S.Shreyansh Corporation, Vs. The Income Tax Officer, Osd-I, 4409, Kohinoor Textile Market, Range-2, Surat. Ring Road, Surat – 395002. [Pan: Aapfs 9806B] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ"क"ओरसे/ Appellant By : Shri Vijay Mehta, C.A & Mrs. Snehapadhiar, C.A ""यथ"क"ओरसे /Respondent By : Shrisrinivast.Bidari, Cit, Dr & Smt. Illaparmar, Sr.Dr सुनवाईक"तार"ख/Date Of Hearing : 16-02-2018 घोषणाक"तार"ख /Date Of Pronouncement : 23-03-2018

For Appellant: Shri Vijay Mehta, C.A &For Respondent: ShriSrinivasT.Bidari, CIT, DR &

…Settlement Commission u/s. 245HA of the Act was stayed and the Hon'ble Commission was directed not to give effect to the said order. 11. 07-08-2009: Based on judgment of Hon'ble Bombay High Court in case of Star Television News Limited vs. UOI & Others (2009) 317 ITR 66 (Bom), wherein it was held by Hon'ble Bombay High Court that if the delay in disposal before 31- 03-2008 is not attributable to the applicant, then Settlement Commission was directed to hear those petitions, 9 cases of the Group were disposed by the Hon'ble High Court vide their orders dated 07- 08-2009 and were restored back to the ITSC for final…

SHREYANSH CORPORATION,,SURAT vs. THE INCOME TAX OFFICER, OSD-1, RANGE-2,, SURAT

In the result, all appeals are allowed for statistical purposes with the directions to the Assessing Officer as mentioned hereinabove

ITA 1642/AHD/2016[2003-04]Status: DisposedITAT Surat23 Mar 2018AY 2003-04

Bench: Shri C.M.Garg & Shri O.P.Meenaआयकरअपीलसं. / Ita Nos.1647, 1648 & 1649/Ahd/2016/Srt "नधा"रणवष"/ Assessment Year: 2003-04 & 2004-05 M/S.Lakhaniimpex, Vs. Asst. Commissioner Of B-5, Ramnagar Society, Income Tax, Circle-9, Surat. Matawadi, Surat. [Pan: Aabfl 0491K] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकरअपीलसं. / Ita Nos.1652, 1653 & 1651/Ahd/2016/Srt "नधा"रणवष"/ Assessment Year: 2003-04 & 2001-02 Shrimohanbhaid.Patel, Vs. The Income Tax Officer, Ward- 5/C & D Allokik Apartment, 9(3), Surat. Sumul Dairy Road, Surat – 395 004. [Pan: Abrpp 4747M] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकरअपीलसं. / Ita Nos.1824/Ahd/2016/Srt "नधा"रणवष"/ Assessment Year: 2005-06 M/S. Shreyaimpex, Vs. The Income Tax Officer, Osd-1, Ragen-2, 4407, Kohinoor Textile Market, Surat. Ring Road, Surat. [Pan : Aapfs 9634K] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकरअपीलसं. / Ita Nos.1629 & 1630/Ahd/2016/Srt "नधा"रणवष"/ Assessment Year: 2002-2003 &2003-04 M/S. Samarth India, Vs. The Income Tax Officer, Osd-1, Ragen-2, 4408, Kohinoor Market, Ring Road, Surat. Surat – 395 002. [Pan: Aapfs 9840D] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकरअपीलसं. / Ita Nos.1642 & 1641/Ahd/2016/Srt "नधा"रणवष"/ Assessment Year: 2003-04 & 2002-03 M/S.Shreyansh Corporation, Vs. The Income Tax Officer, Osd-I, 4409, Kohinoor Textile Market, Range-2, Surat. Ring Road, Surat – 395002. [Pan: Aapfs 9806B] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ"क"ओरसे/ Appellant By : Shri Vijay Mehta, C.A & Mrs. Snehapadhiar, C.A ""यथ"क"ओरसे /Respondent By : Shrisrinivast.Bidari, Cit, Dr & Smt. Illaparmar, Sr.Dr सुनवाईक"तार"ख/Date Of Hearing : 16-02-2018 घोषणाक"तार"ख /Date Of Pronouncement : 23-03-2018

For Appellant: Shri Vijay Mehta, C.A &For Respondent: ShriSrinivasT.Bidari, CIT, DR &

…Settlement Commission u/s. 245HA of the Act was stayed and the Hon'ble Commission was directed not to give effect to the said order. 11. 07-08-2009: Based on judgment of Hon'ble Bombay High Court in case of Star Television News Limited vs. UOI & Others (2009) 317 ITR 66 (Bom), wherein it was held by Hon'ble Bombay High Court that if the delay in disposal before 31- 03-2008 is not attributable to the applicant, then Settlement Commission was directed to hear those petitions, 9 cases of the Group were disposed by the Hon'ble High Court vide their orders dated 07- 08-2009 and were restored back to the ITSC for final…

SHREYANSH CORPORATION,,SURAT vs. THE INCOME TAX OFFICER, OSD-1, RANGE-2,, SURAT

In the result, all appeals are allowed for statistical purposes with the directions to the Assessing Officer as mentioned hereinabove

ITA 1641/AHD/2016[2002-03]Status: DisposedITAT Surat23 Mar 2018AY 2002-03

Bench: Shri C.M.Garg & Shri O.P.Meenaआयकरअपीलसं. / Ita Nos.1647, 1648 & 1649/Ahd/2016/Srt "नधा"रणवष"/ Assessment Year: 2003-04 & 2004-05 M/S.Lakhaniimpex, Vs. Asst. Commissioner Of B-5, Ramnagar Society, Income Tax, Circle-9, Surat. Matawadi, Surat. [Pan: Aabfl 0491K] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकरअपीलसं. / Ita Nos.1652, 1653 & 1651/Ahd/2016/Srt "नधा"रणवष"/ Assessment Year: 2003-04 & 2001-02 Shrimohanbhaid.Patel, Vs. The Income Tax Officer, Ward- 5/C & D Allokik Apartment, 9(3), Surat. Sumul Dairy Road, Surat – 395 004. [Pan: Abrpp 4747M] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकरअपीलसं. / Ita Nos.1824/Ahd/2016/Srt "नधा"रणवष"/ Assessment Year: 2005-06 M/S. Shreyaimpex, Vs. The Income Tax Officer, Osd-1, Ragen-2, 4407, Kohinoor Textile Market, Surat. Ring Road, Surat. [Pan : Aapfs 9634K] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकरअपीलसं. / Ita Nos.1629 & 1630/Ahd/2016/Srt "नधा"रणवष"/ Assessment Year: 2002-2003 &2003-04 M/S. Samarth India, Vs. The Income Tax Officer, Osd-1, Ragen-2, 4408, Kohinoor Market, Ring Road, Surat. Surat – 395 002. [Pan: Aapfs 9840D] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकरअपीलसं. / Ita Nos.1642 & 1641/Ahd/2016/Srt "नधा"रणवष"/ Assessment Year: 2003-04 & 2002-03 M/S.Shreyansh Corporation, Vs. The Income Tax Officer, Osd-I, 4409, Kohinoor Textile Market, Range-2, Surat. Ring Road, Surat – 395002. [Pan: Aapfs 9806B] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ"क"ओरसे/ Appellant By : Shri Vijay Mehta, C.A & Mrs. Snehapadhiar, C.A ""यथ"क"ओरसे /Respondent By : Shrisrinivast.Bidari, Cit, Dr & Smt. Illaparmar, Sr.Dr सुनवाईक"तार"ख/Date Of Hearing : 16-02-2018 घोषणाक"तार"ख /Date Of Pronouncement : 23-03-2018

For Appellant: Shri Vijay Mehta, C.A &For Respondent: ShriSrinivasT.Bidari, CIT, DR &

…Settlement Commission u/s. 245HA of the Act was stayed and the Hon'ble Commission was directed not to give effect to the said order. 11. 07-08-2009: Based on judgment of Hon'ble Bombay High Court in case of Star Television News Limited vs. UOI & Others (2009) 317 ITR 66 (Bom), wherein it was held by Hon'ble Bombay High Court that if the delay in disposal before 31- 03-2008 is not attributable to the applicant, then Settlement Commission was directed to hear those petitions, 9 cases of the Group were disposed by the Hon'ble High Court vide their orders dated 07- 08-2009 and were restored back to the ITSC for final…

M/S. SAMARTH INDIA,,SURAT vs. THE INCOME TAX OFFICER, OSD-1, RANGE-2,, SURAT

In the result, all appeals are allowed for statistical purposes with the directions to the Assessing Officer as mentioned hereinabove

ITA 1630/AHD/2016[2003-04]Status: DisposedITAT Surat23 Mar 2018AY 2003-04

Bench: Shri C.M.Garg & Shri O.P.Meenaआयकरअपीलसं. / Ita Nos.1647, 1648 & 1649/Ahd/2016/Srt "नधा"रणवष"/ Assessment Year: 2003-04 & 2004-05 M/S.Lakhaniimpex, Vs. Asst. Commissioner Of B-5, Ramnagar Society, Income Tax, Circle-9, Surat. Matawadi, Surat. [Pan: Aabfl 0491K] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकरअपीलसं. / Ita Nos.1652, 1653 & 1651/Ahd/2016/Srt "नधा"रणवष"/ Assessment Year: 2003-04 & 2001-02 Shrimohanbhaid.Patel, Vs. The Income Tax Officer, Ward- 5/C & D Allokik Apartment, 9(3), Surat. Sumul Dairy Road, Surat – 395 004. [Pan: Abrpp 4747M] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकरअपीलसं. / Ita Nos.1824/Ahd/2016/Srt "नधा"रणवष"/ Assessment Year: 2005-06 M/S. Shreyaimpex, Vs. The Income Tax Officer, Osd-1, Ragen-2, 4407, Kohinoor Textile Market, Surat. Ring Road, Surat. [Pan : Aapfs 9634K] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकरअपीलसं. / Ita Nos.1629 & 1630/Ahd/2016/Srt "नधा"रणवष"/ Assessment Year: 2002-2003 &2003-04 M/S. Samarth India, Vs. The Income Tax Officer, Osd-1, Ragen-2, 4408, Kohinoor Market, Ring Road, Surat. Surat – 395 002. [Pan: Aapfs 9840D] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकरअपीलसं. / Ita Nos.1642 & 1641/Ahd/2016/Srt "नधा"रणवष"/ Assessment Year: 2003-04 & 2002-03 M/S.Shreyansh Corporation, Vs. The Income Tax Officer, Osd-I, 4409, Kohinoor Textile Market, Range-2, Surat. Ring Road, Surat – 395002. [Pan: Aapfs 9806B] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ"क"ओरसे/ Appellant By : Shri Vijay Mehta, C.A & Mrs. Snehapadhiar, C.A ""यथ"क"ओरसे /Respondent By : Shrisrinivast.Bidari, Cit, Dr & Smt. Illaparmar, Sr.Dr सुनवाईक"तार"ख/Date Of Hearing : 16-02-2018 घोषणाक"तार"ख /Date Of Pronouncement : 23-03-2018

For Appellant: Shri Vijay Mehta, C.A &For Respondent: ShriSrinivasT.Bidari, CIT, DR &

…Settlement Commission u/s. 245HA of the Act was stayed and the Hon'ble Commission was directed not to give effect to the said order. 11. 07-08-2009: Based on judgment of Hon'ble Bombay High Court in case of Star Television News Limited vs. UOI & Others (2009) 317 ITR 66 (Bom), wherein it was held by Hon'ble Bombay High Court that if the delay in disposal before 31- 03-2008 is not attributable to the applicant, then Settlement Commission was directed to hear those petitions, 9 cases of the Group were disposed by the Hon'ble High Court vide their orders dated 07- 08-2009 and were restored back to the ITSC for final…

M/S. SAMARTH INDIA,,SURAT vs. THE INCOME TAX OFFICER, OSD-1, RANGE-2,, SURAT

In the result, all appeals are allowed for statistical purposes with the directions to the Assessing Officer as mentioned hereinabove

ITA 1629/AHD/2016[2002-03]Status: DisposedITAT Surat23 Mar 2018AY 2002-03

Bench: Shri C.M.Garg & Shri O.P.Meenaआयकरअपीलसं. / Ita Nos.1647, 1648 & 1649/Ahd/2016/Srt "नधा"रणवष"/ Assessment Year: 2003-04 & 2004-05 M/S.Lakhaniimpex, Vs. Asst. Commissioner Of B-5, Ramnagar Society, Income Tax, Circle-9, Surat. Matawadi, Surat. [Pan: Aabfl 0491K] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकरअपीलसं. / Ita Nos.1652, 1653 & 1651/Ahd/2016/Srt "नधा"रणवष"/ Assessment Year: 2003-04 & 2001-02 Shrimohanbhaid.Patel, Vs. The Income Tax Officer, Ward- 5/C & D Allokik Apartment, 9(3), Surat. Sumul Dairy Road, Surat – 395 004. [Pan: Abrpp 4747M] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकरअपीलसं. / Ita Nos.1824/Ahd/2016/Srt "नधा"रणवष"/ Assessment Year: 2005-06 M/S. Shreyaimpex, Vs. The Income Tax Officer, Osd-1, Ragen-2, 4407, Kohinoor Textile Market, Surat. Ring Road, Surat. [Pan : Aapfs 9634K] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकरअपीलसं. / Ita Nos.1629 & 1630/Ahd/2016/Srt "नधा"रणवष"/ Assessment Year: 2002-2003 &2003-04 M/S. Samarth India, Vs. The Income Tax Officer, Osd-1, Ragen-2, 4408, Kohinoor Market, Ring Road, Surat. Surat – 395 002. [Pan: Aapfs 9840D] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकरअपीलसं. / Ita Nos.1642 & 1641/Ahd/2016/Srt "नधा"रणवष"/ Assessment Year: 2003-04 & 2002-03 M/S.Shreyansh Corporation, Vs. The Income Tax Officer, Osd-I, 4409, Kohinoor Textile Market, Range-2, Surat. Ring Road, Surat – 395002. [Pan: Aapfs 9806B] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ"क"ओरसे/ Appellant By : Shri Vijay Mehta, C.A & Mrs. Snehapadhiar, C.A ""यथ"क"ओरसे /Respondent By : Shrisrinivast.Bidari, Cit, Dr & Smt. Illaparmar, Sr.Dr सुनवाईक"तार"ख/Date Of Hearing : 16-02-2018 घोषणाक"तार"ख /Date Of Pronouncement : 23-03-2018

For Appellant: Shri Vijay Mehta, C.A &For Respondent: ShriSrinivasT.Bidari, CIT, DR &

…Settlement Commission u/s. 245HA of the Act was stayed and the Hon'ble Commission was directed not to give effect to the said order. 11. 07-08-2009: Based on judgment of Hon'ble Bombay High Court in case of Star Television News Limited vs. UOI & Others (2009) 317 ITR 66 (Bom), wherein it was held by Hon'ble Bombay High Court that if the delay in disposal before 31- 03-2008 is not attributable to the applicant, then Settlement Commission was directed to hear those petitions, 9 cases of the Group were disposed by the Hon'ble High Court vide their orders dated 07- 08-2009 and were restored back to the ITSC for final…

M/S. SHREYA IMPEX,,SURAT vs. THE INCOME TAX OFFICER, WARD-2(2),, SURAT

In the result, all appeals are allowed for statistical purposes with the directions to the Assessing Officer as mentioned hereinabove

ITA 1824/AHD/2016[2005-06]Status: DisposedITAT Surat22 Mar 2018AY 2005-06

Bench: Shri C.M.Garg & Shri O.P.Meenaआयकरअपीलसं. / Ita Nos.1647, 1648 & 1649/Ahd/2016/Srt "नधा"रणवष"/ Assessment Year: 2003-04 & 2004-05 M/S.Lakhaniimpex, Vs. Asst. Commissioner Of B-5, Ramnagar Society, Income Tax, Circle-9, Surat. Matawadi, Surat. [Pan: Aabfl 0491K] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकरअपीलसं. / Ita Nos.1652, 1653 & 1651/Ahd/2016/Srt "नधा"रणवष"/ Assessment Year: 2003-04 & 2001-02 Shrimohanbhaid.Patel, Vs. The Income Tax Officer, Ward- 5/C & D Allokik Apartment, 9(3), Surat. Sumul Dairy Road, Surat – 395 004. [Pan: Abrpp 4747M] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकरअपीलसं. / Ita Nos.1824/Ahd/2016/Srt "नधा"रणवष"/ Assessment Year: 2005-06 M/S. Shreyaimpex, Vs. The Income Tax Officer, Osd-1, Ragen-2, 4407, Kohinoor Textile Market, Surat. Ring Road, Surat. [Pan : Aapfs 9634K] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकरअपीलसं. / Ita Nos.1629 & 1630/Ahd/2016/Srt "नधा"रणवष"/ Assessment Year: 2002-2003 &2003-04 M/S. Samarth India, Vs. The Income Tax Officer, Osd-1, Ragen-2, 4408, Kohinoor Market, Ring Road, Surat. Surat – 395 002. [Pan: Aapfs 9840D] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकरअपीलसं. / Ita Nos.1642 & 1641/Ahd/2016/Srt "नधा"रणवष"/ Assessment Year: 2003-04 & 2002-03 M/S.Shreyansh Corporation, Vs. The Income Tax Officer, Osd-I, 4409, Kohinoor Textile Market, Range-2, Surat. Ring Road, Surat – 395002. [Pan: Aapfs 9806B] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ"क"ओरसे/ Appellant By : Shri Vijay Mehta, C.A & Mrs. Snehapadhiar, C.A ""यथ"क"ओरसे /Respondent By : Shrisrinivast.Bidari, Cit, Dr & Smt. Illaparmar, Sr.Dr सुनवाईक"तार"ख/Date Of Hearing : 16-02-2018 घोषणाक"तार"ख /Date Of Pronouncement : 23-03-2018

For Appellant: Shri Vijay Mehta, C.A &For Respondent: ShriSrinivasT.Bidari, CIT, DR &

…Settlement Commission u/s. 245HA of the Act was stayed and the Hon'ble Commission was directed not to give effect to the said order. 11. 07-08-2009: Based on judgment of Hon'ble Bombay High Court in case of Star Television News Limited vs. UOI & Others (2009) 317 ITR 66 (Bom), wherein it was held by Hon'ble Bombay High Court that if the delay in disposal before 31- 03-2008 is not attributable to the applicant, then Settlement Commission was directed to hear those petitions, 9 cases of the Group were disposed by the Hon'ble High Court vide their orders dated 07- 08-2009 and were restored back to the ITSC for final…

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