Star Television News Limited v. UOI & Others

317 ITR 66High Court2009#5260 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 366,314 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

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 1653/AHD/2016[2003-04]Status: DisposedITAT Surat22 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…

Rns Infrastructure Limited vs. Income Tax Settlement Commissioner

In the result, writ petitions are allowed

WP/46275/2016HC Karnataka07 Dec 2016

Bench: The Hon’Ble Mr. Justice L. Narayana Swamy Writ Petition Nos.46275-46289 Of 2016 (T-It)

Section 132Section 139Section 153ASection 156Section 245Section 245DSection 245D(4)Section 271(1)(C)

…ssion, hereinafter referred to as `the Settlement Commission’ for short, on 27.5.2016 is barred by limitation. It is the contention of the petitioner that the decision of the Bombay High Court in Star Television News Ltd. Vs., Union of India & Ors, 317 ITR 66 is not applicable to the facts of the present case. The said judgment was concerned with an application 15 which was filed before 1.6.2007 and the order (Para-8) clearly stated that in the instant petition they were not concerned with an application made to the settlement commission after 1st June, 2007. On the date of judgment of Bom…