Sumer Builders (P) Ltd. v. DCIT, Central Circle- 36, Mumbai

19 Taxmann.com 43Reported decision2012#8263 most cited

What is Sumer Builders (P) Ltd. v. DCIT, Central Circle- 36, Mumbai authority for?

For the purpose of Section 115JB, the Assessing Officer has the power to examine the company's accounts beyond their face value to ensure they comply with the Companies Act, 1956.

13

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2022.

Also referred to as

Sumer Builders (P) Ltd. v. DCIT · Section 115JB · book profit · assesssing officer power · go behind accounts · Companies Act 1956 · Schedule VI

Judgments citing Sumer Builders (P) Ltd. v. DCIT, Central Circle- 36, Mumbai

The Income Tax Officer, Ward-2(1)(1), Baroda vs. Uttar Gujarat Vij Company Ltd., Mehsana

ITA 617/AHD/2018[2014-15]Status: DisposedITAT Ahmedabad24 Aug 2022AY 2014-15

Bench: Shri P.M. Jagtap & Ms. Suchitra Kambleassessment Year: 2010-11

For Appellant: Shri M.J Shah, A.RFor Respondent: Shri Vijay Kumar Jaiswal, CIT DR

Section 115JSection 142Section 143(2)Section 234BSection 50

…ITA Nos.2089/A/2013, 1751/A/2016, 1968/A/2016 445/A/2018, 446/A/2018, 616/A/2018 & 617/A/2018 A.Ys. 2010-11, 2012-13, 2012-13, 2013-14, 2014-15, 2013-14 & 2014-15 respectively Page 1 of 19 IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “A” BENCH, AHMEDABAD BEFORE SHRI P.M. JAGTAP, VICE PRESIDENT AND Ms. SUCHITRA KAMBLE, JUDICIAL MEMBER Assessment Year: 2010-11 Uttar Gujarat Vij Company Ltd., vs. Asstt. Commissioner of Income Tax Visnagar Road, Circle – 4, Baroda. Mehsana – 384 001. [PAN – AAACU 6551 F] Assessment Year: 2012-13 Uttar Gujarat Vij Company Ltd., vs. Income Tax Officer, Visnagar Road, Ward – 2(1)…

The DCIT, Circle-2(1)(1), Baroda vs. Uttar Gujarat Vij Company Ltd., Mehsana

ITA 616/AHD/2018[2013-14]Status: DisposedITAT Ahmedabad24 Aug 2022AY 2013-14

Bench: Shri P.M. Jagtap & Ms. Suchitra Kambleassessment Year: 2010-11

For Appellant: Shri M.J Shah, A.RFor Respondent: Shri Vijay Kumar Jaiswal, CIT DR

Section 115JSection 142Section 143(2)Section 234BSection 50

…ITA Nos.2089/A/2013, 1751/A/2016, 1968/A/2016 445/A/2018, 446/A/2018, 616/A/2018 & 617/A/2018 A.Ys. 2010-11, 2012-13, 2012-13, 2013-14, 2014-15, 2013-14 & 2014-15 respectively Page 1 of 19 IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “A” BENCH, AHMEDABAD BEFORE SHRI P.M. JAGTAP, VICE PRESIDENT AND Ms. SUCHITRA KAMBLE, JUDICIAL MEMBER Assessment Year: 2010-11 Uttar Gujarat Vij Company Ltd., vs. Asstt. Commissioner of Income Tax Visnagar Road, Circle – 4, Baroda. Mehsana – 384 001. [PAN – AAACU 6551 F] Assessment Year: 2012-13 Uttar Gujarat Vij Company Ltd., vs. Income Tax Officer, Visnagar Road, Ward – 2(1)…

Uttar Gujarat Vij Company Ltd., Mehsana vs. The DCIT, Circle-2(1)(1), Baroda

ITA 446/AHD/2018[2014-15]Status: FixedITAT Ahmedabad24 Aug 2022AY 2014-15

Bench: Shri P.M. Jagtap & Ms. Suchitra Kambleassessment Year: 2010-11

For Appellant: Shri M.J Shah, A.RFor Respondent: Shri Vijay Kumar Jaiswal, CIT DR

Section 115JSection 142Section 143(2)Section 234BSection 50

…ITA Nos.2089/A/2013, 1751/A/2016, 1968/A/2016 445/A/2018, 446/A/2018, 616/A/2018 & 617/A/2018 A.Ys. 2010-11, 2012-13, 2012-13, 2013-14, 2014-15, 2013-14 & 2014-15 respectively Page 1 of 19 IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “A” BENCH, AHMEDABAD BEFORE SHRI P.M. JAGTAP, VICE PRESIDENT AND Ms. SUCHITRA KAMBLE, JUDICIAL MEMBER Assessment Year: 2010-11 Uttar Gujarat Vij Company Ltd., vs. Asstt. Commissioner of Income Tax Visnagar Road, Circle – 4, Baroda. Mehsana – 384 001. [PAN – AAACU 6551 F] Assessment Year: 2012-13 Uttar Gujarat Vij Company Ltd., vs. Income Tax Officer, Visnagar Road, Ward – 2(1)…

Uttar Gujarat Vij Company Ltd., Mehsana vs. The Income Tax Officer, Ward-2(1)(4), Baroda

ITA 445/AHD/2018[2013-14]Status: DisposedITAT Ahmedabad24 Aug 2022AY 2013-14

Bench: Shri P.M. Jagtap & Ms. Suchitra Kambleassessment Year: 2010-11

For Appellant: Shri M.J Shah, A.RFor Respondent: Shri Vijay Kumar Jaiswal, CIT DR

Section 115JSection 142Section 143(2)Section 234BSection 50

…ITA Nos.2089/A/2013, 1751/A/2016, 1968/A/2016 445/A/2018, 446/A/2018, 616/A/2018 & 617/A/2018 A.Ys. 2010-11, 2012-13, 2012-13, 2013-14, 2014-15, 2013-14 & 2014-15 respectively Page 1 of 19 IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “A” BENCH, AHMEDABAD BEFORE SHRI P.M. JAGTAP, VICE PRESIDENT AND Ms. SUCHITRA KAMBLE, JUDICIAL MEMBER Assessment Year: 2010-11 Uttar Gujarat Vij Company Ltd., vs. Asstt. Commissioner of Income Tax Visnagar Road, Circle – 4, Baroda. Mehsana – 384 001. [PAN – AAACU 6551 F] Assessment Year: 2012-13 Uttar Gujarat Vij Company Ltd., vs. Income Tax Officer, Visnagar Road, Ward – 2(1)…

The Dy. Commissioner of Income Tax, Circle-2(1)(1), Baroda vs. M/S. Uttar Gujarat Vij Company Ltd., Mehsana

ITA 1968/AHD/2016[2012-13]Status: DisposedITAT Ahmedabad24 Aug 2022AY 2012-13

Bench: Shri P.M. Jagtap & Ms. Suchitra Kambleassessment Year: 2010-11

For Appellant: Shri M.J Shah, A.RFor Respondent: Shri Vijay Kumar Jaiswal, CIT DR

Section 115JSection 142Section 143(2)Section 234BSection 50

…ITA Nos.2089/A/2013, 1751/A/2016, 1968/A/2016 445/A/2018, 446/A/2018, 616/A/2018 & 617/A/2018 A.Ys. 2010-11, 2012-13, 2012-13, 2013-14, 2014-15, 2013-14 & 2014-15 respectively Page 1 of 19 IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “A” BENCH, AHMEDABAD BEFORE SHRI P.M. JAGTAP, VICE PRESIDENT AND Ms. SUCHITRA KAMBLE, JUDICIAL MEMBER Assessment Year: 2010-11 Uttar Gujarat Vij Company Ltd., vs. Asstt. Commissioner of Income Tax Visnagar Road, Circle – 4, Baroda. Mehsana – 384 001. [PAN – AAACU 6551 F] Assessment Year: 2012-13 Uttar Gujarat Vij Company Ltd., vs. Income Tax Officer, Visnagar Road, Ward – 2(1)…

Uttar Gujarat Vij Company Ltd., Mehsana vs. The Income Tax Officer, Ward-2(1)(4), Baroda

ITA 1751/AHD/2016[2012-13]Status: DisposedITAT Ahmedabad24 Aug 2022AY 2012-13

Bench: Shri P.M. Jagtap & Ms. Suchitra Kambleassessment Year: 2010-11

For Appellant: Shri M.J Shah, A.RFor Respondent: Shri Vijay Kumar Jaiswal, CIT DR

Section 115JSection 142Section 143(2)Section 234BSection 50

…ITA Nos.2089/A/2013, 1751/A/2016, 1968/A/2016 445/A/2018, 446/A/2018, 616/A/2018 & 617/A/2018 A.Ys. 2010-11, 2012-13, 2012-13, 2013-14, 2014-15, 2013-14 & 2014-15 respectively Page 1 of 19 IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “A” BENCH, AHMEDABAD BEFORE SHRI P.M. JAGTAP, VICE PRESIDENT AND Ms. SUCHITRA KAMBLE, JUDICIAL MEMBER Assessment Year: 2010-11 Uttar Gujarat Vij Company Ltd., vs. Asstt. Commissioner of Income Tax Visnagar Road, Circle – 4, Baroda. Mehsana – 384 001. [PAN – AAACU 6551 F] Assessment Year: 2012-13 Uttar Gujarat Vij Company Ltd., vs. Income Tax Officer, Visnagar Road, Ward – 2(1)…

Uttar Gujarat Vij Company Ltd., Mehsana vs. The ACIT, Circle 4, Baroda

ITA 2089/AHD/2013[2010-11]Status: DisposedITAT Ahmedabad24 Aug 2022AY 2010-11

Bench: Shri P.M. Jagtap & Ms. Suchitra Kambleassessment Year: 2010-11

For Appellant: Shri M.J Shah, A.RFor Respondent: Shri Vijay Kumar Jaiswal, CIT DR

Section 115JSection 142Section 143(2)Section 234BSection 50

…ITA Nos.2089/A/2013, 1751/A/2016, 1968/A/2016 445/A/2018, 446/A/2018, 616/A/2018 & 617/A/2018 A.Ys. 2010-11, 2012-13, 2012-13, 2013-14, 2014-15, 2013-14 & 2014-15 respectively Page 1 of 19 IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “A” BENCH, AHMEDABAD BEFORE SHRI P.M. JAGTAP, VICE PRESIDENT AND Ms. SUCHITRA KAMBLE, JUDICIAL MEMBER Assessment Year: 2010-11 Uttar Gujarat Vij Company Ltd., vs. Asstt. Commissioner of Income Tax Visnagar Road, Circle – 4, Baroda. Mehsana – 384 001. [PAN – AAACU 6551 F] Assessment Year: 2012-13 Uttar Gujarat Vij Company Ltd., vs. Income Tax Officer, Visnagar Road, Ward – 2(1)…

The DCIT, Circle-1(1), Baroda vs. Gujarat Industries Power Co.Ltd., Baroda

ITA 1770/AHD/2012[2004-05]Status: DisposedITAT Ahmedabad26 May 2022AY 2004-05

Bench: Shri Mahavir Prasad, Judicial Memebr & Shri Waseem Ahmed, Accountant Memebr

For Appellant: 22-04-2022For Respondent: Shri Mohd. Usman, CIT DR &

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ ‘D’ अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD (Convened through Virtual Court) BEFORE SHRI MAHAVIR PRASAD, JUDICIAL MEMEBR & SHRI WASEEM AHMED, ACCOUNTANT MEMEBR आयकर अपील सं./I.T.A. Nos. 1770/Ahd/2012 and 1826/Ahd/2010, ("नधा"रण वष" / Assessment Years : 2004-05 & 2005-06 Deputy Commissioner of बनाम/ Gujarat Industries Income Tax, Circle-1(1), Power Co. Ltd. Vs. Aaykar Bhavan, Vadodara P. O. Petrochemicals, Dist.- Baroda - 391346 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAACG7277Q (Appellant/ Respondent) .. (Appellant/Respondent) AND CO No.173/Ah…

The DCIT, Circle-1(1), Baroda vs. Gujarat Industries Power Co.Ltd., Baroda

ITA 1826/AHD/2010[2005-06]Status: DisposedITAT Ahmedabad26 May 2022AY 2005-06

Bench: Shri Mahavir Prasad, Judicial Memebr & Shri Waseem Ahmed, Accountant Memebr

For Appellant: 22-04-2022For Respondent: Shri Mohd. Usman, CIT DR &

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ ‘D’ अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD (Convened through Virtual Court) BEFORE SHRI MAHAVIR PRASAD, JUDICIAL MEMEBR & SHRI WASEEM AHMED, ACCOUNTANT MEMEBR आयकर अपील सं./I.T.A. Nos. 1770/Ahd/2012 and 1826/Ahd/2010, ("नधा"रण वष" / Assessment Years : 2004-05 & 2005-06 Deputy Commissioner of बनाम/ Gujarat Industries Income Tax, Circle-1(1), Power Co. Ltd. Vs. Aaykar Bhavan, Vadodara P. O. Petrochemicals, Dist.- Baroda - 391346 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAACG7277Q (Appellant/ Respondent) .. (Appellant/Respondent) AND CO No.173/Ah…

Gujarat Industries Power Co.Ltd., Baroda vs. The Dy.CIT., Circle-1(1), Baroda

ITA 1485/AHD/2010[2005-06]Status: DisposedITAT Ahmedabad26 May 2022AY 2005-06

Bench: Shri Mahavir Prasad, Judicial Memebr & Shri Waseem Ahmed, Accountant Memebr

For Appellant: 22-04-2022For Respondent: Shri Mohd. Usman, CIT DR &

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ ‘D’ अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD (Convened through Virtual Court) BEFORE SHRI MAHAVIR PRASAD, JUDICIAL MEMEBR & SHRI WASEEM AHMED, ACCOUNTANT MEMEBR आयकर अपील सं./I.T.A. Nos. 1770/Ahd/2012 and 1826/Ahd/2010, ("नधा"रण वष" / Assessment Years : 2004-05 & 2005-06 Deputy Commissioner of बनाम/ Gujarat Industries Income Tax, Circle-1(1), Power Co. Ltd. Vs. Aaykar Bhavan, Vadodara P. O. Petrochemicals, Dist.- Baroda - 391346 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAACG7277Q (Appellant/ Respondent) .. (Appellant/Respondent) AND CO No.173/Ah…

Madhya Gujarat Vij Company Ltd., Baroda vs. ACIT, Circle-2(1)(2), Baroda

In the result, appeal of the assessee is allowed

ITA 1038/AHD/2018[2008-09]Status: DisposedITAT Ahmedabad13 Apr 2022AY 2008-09

Bench: S/Shri Waseem Ahmed & T.R. Senthil Kumarassessment Year : 2008-09 Madhya Gujarat Vij Company Ltd. Acit, Cir.2(1)(2) Sardar Patel Vidyut Bhavan Vs Baroda. Race Course Circle, Baroda Pan : Aadcm 7339 H

For Appellant: Shri M.K. Patel, AdvocateFor Respondent: Shri Vijaykumar Jaiswal, CIT-DR

Section 115JSection 143(3)Section 147Section 148Section 263

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण अहमदाबाद "यायपीठ अहमदाबाद "यायपीठ ‘A’ अहमदाबाद। अहमदाबाद "यायपीठ अहमदाबाद। अहमदाबाद। अहमदाबाद। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, AHMEDABAD (Conducted Through Virtual Court) ] ] BEFORE S/SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND T.R. SENTHIL KUMAR, JUDICIAL MEMBER Assessment Year : 2008-09 Madhya Gujarat Vij Company Ltd. ACIT, Cir.2(1)(2) Sardar Patel Vidyut Bhavan Vs Baroda. Race Course Circle, Baroda PAN : AADCM 7339 H अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee by : Shri M.K. Patel, Advocate Reven…

DCIT, Coimbatore vs. T. Stanes & Company Ltd., Coimbatore

In the result, for the AY 2011-12, the appeal of the Revenue is allowed for statistical purposes and for the AY 2010-11, the appeal of the Revenue is partly allowed for statistical purposes

ITA 888/CHNY/2015[2010-11]Status: DisposedITAT Chennai29 Dec 2016AY 2010-11

Bench: Shri N.R.S. Ganesan & Shri D.S.Sunder Singhआयकर अपील सं./Ita No.888/Mds/2015 "नधा"रण वष" /Assessment Year: 2010-11

For Respondent: Mr. Vijayaraghavan, Adv

…आयकर अपील"य अ"धकरण, ’डी’ "यायपीठ, चे"नई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘D’ BENCH: CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी "ड.एस. सु"दर "संह, लेखा सद"य के सम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI D.S.SUNDER SINGH, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.888/Mds/2015 "नधा"रण वष" /Assessment Year: 2010-11 The Dy. Commissioner Of Income M/s.T. Stanes & Company Tax, Corporate Circle-1, 63-A, Vs. Ltd., 8/23-24, Race Course Race Course Road, Coimbatore. Road, Coimbatore-641 018. [PAN: AAACT 7126 P] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./I.T.A. No.1386/Mds/2015 "नधा"रण वष" /A…

DCIT, Coimbatore vs. T.Stanes and Company Limited, Coimbatore

In the result, for the AY 2011-12, the appeal of the Revenue is allowed for statistical purposes and for the AY 2010-11, the appeal of the Revenue is partly allowed for statistical purposes

ITA 1386/CHNY/2015[2011-12]Status: DisposedITAT Chennai29 Dec 2016AY 2011-12

Bench: Shri N.R.S. Ganesan & Shri D.S.Sunder Singhआयकर अपील सं./Ita No.888/Mds/2015 "नधा"रण वष" /Assessment Year: 2010-11

For Respondent: Mr. Vijayaraghavan, Adv

…आयकर अपील"य अ"धकरण, ’डी’ "यायपीठ, चे"नई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘D’ BENCH: CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी "ड.एस. सु"दर "संह, लेखा सद"य के सम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI D.S.SUNDER SINGH, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.888/Mds/2015 "नधा"रण वष" /Assessment Year: 2010-11 The Dy. Commissioner Of Income M/s.T. Stanes & Company Tax, Corporate Circle-1, 63-A, Vs. Ltd., 8/23-24, Race Course Race Course Road, Coimbatore. Road, Coimbatore-641 018. [PAN: AAACT 7126 P] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./I.T.A. No.1386/Mds/2015 "नधा"रण वष" /A…