Therefore in SahkariKhandUdyogMandal Ltd. v. Asstt. CIT

370 ITR 107High Court2015#5434 most cited
22

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2015 to 2025.

Also reported as

46 Taxmann.com 69225 Taxmann 51

Sections most often in play

Section 147Section 148Section 151Section 143(2)Section 143(3)Section 153CSection 68Section 132

Issues it is cited on

section 147(b)bogus share capitalsection 147(a)sanctioning authoritysection 151(1)principal officermlisection 292bbnon application of mindmaterial facts necessary for assessmentsection 153c(1)reasoned order

Judgments citing Therefore in SahkariKhandUdyogMandal Ltd. v. Asstt. CIT

PASSION REALTECH PVT LTD,GURGAON vs. ;ACIT, CENTRAL CIRCLE-2, FARIDABAD

In the result, Appeals in ITA

ITA 1269/DEL/2025[2012-13]Status: DisposedITAT Delhi26 Nov 2025AY 2012-13

Bench: Shri S. Rifaur Rahman & Shri Yogesh Kumar U.S.

Section 143(2)Section 147Section 148Section 151Section 153C

…1 ITA No. 1268 & 1269/Del/2025 Passion Realtech Pvt. ltd. Vs. ACIT IN THE INCOME TAX APPELLATE TRIBUNAL DELHI (DELHI BENCH ‘E’ NEW DELHI) BEFORE SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SHRI YOGESH KUMAR U.S., JUDICIAL MEMBER ITA No. 1269/Del/2025 (A.Y. 2012-13) M/s Passion RealtechPvt. Vs Assistant Commissioner of Ltd.C-131, Ground floor, Income Tax, Central Circle-II, Block-C, Sushant Shopping Faridabad, Arcade, Sushant Lok-1, Haryana-121001 Gurgaon-122002 PAN: AAECP8445M Appellant Respondent Assessee by Sh. S.S. Nagar, CA Revenue by Ms. Suman Malik, CIT(DR) Date of Hearing 08/09/2025 Date of Pronounce…

PASSION REALTECH PVT LTD,GURGAON vs. ACIT, CENTRAL CIRCLE-2, FARIDABAD

In the result, Appeals in ITA

ITA 1268/DEL/2025[2011-12]Status: DisposedITAT Delhi26 Nov 2025AY 2011-12

Bench: Shri S. Rifaur Rahman & Shri Yogesh Kumar U.S.

Section 143(2)Section 147Section 148Section 151Section 153C

…1 ITA No. 1268 & 1269/Del/2025 Passion Realtech Pvt. ltd. Vs. ACIT IN THE INCOME TAX APPELLATE TRIBUNAL DELHI (DELHI BENCH ‘E’ NEW DELHI) BEFORE SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SHRI YOGESH KUMAR U.S., JUDICIAL MEMBER ITA No. 1269/Del/2025 (A.Y. 2012-13) M/s Passion RealtechPvt. Vs Assistant Commissioner of Ltd.C-131, Ground floor, Income Tax, Central Circle-II, Block-C, Sushant Shopping Faridabad, Arcade, Sushant Lok-1, Haryana-121001 Gurgaon-122002 PAN: AAECP8445M Appellant Respondent Assessee by Sh. S.S. Nagar, CA Revenue by Ms. Suman Malik, CIT(DR) Date of Hearing 08/09/2025 Date of Pronounce…

SUNRISE PROPBUILD PVT LTD.,DELHI vs. ACIT, CENTRAL CIRCLE-2, FARIDABAD

In the result, Appeals in ITA

ITA 1258/DEL/2025[2012-13]Status: DisposedITAT Delhi26 Nov 2025AY 2012-13

Bench: Shri S. Rifaur Rahman & Shri Yogesh Kumar U.S.Ita No. 1258/Del/2025 (A.Y. 2012-13) M/S Sunrise Propbuild Pvt. Ltd. V Assistant Commissioner Of House No. B-4, 1St Floor, Shop S Income Tax, Central Circle-Ii, No. 25, Ashirward Complex, Faridabad, Village Pitampura, New Delhi- Haryana-121001 110034 Pan: Aapcs2201K Appellant Respondent Assessee By Sh. S. S. Nagar, Ca Revenue By Ms.Suman Malik, Cit Dr Date Of Hearing 08/09/2025 Date Of Pronouncement 26/11/2025

Section 143(2)Section 147Section 148Section 151Section 153C

…1 ITA No. 1257 & 1258/Del/2025 Sunrise Propbuild Pvt. Ltd. Vs. ACIT IN THE INCOME TAX APPELLATE TRIBUNAL DELHI (DELHI BENCH ‘E’ NEW DELHI) BEFORE SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SHRI YOGESH KUMAR U.S., JUDICIAL MEMBER ITA No. 1258/Del/2025 (A.Y. 2012-13) M/s Sunrise Propbuild Pvt. Ltd. V Assistant Commissioner of House No. B-4, 1st Floor, Shop s Income Tax, Central Circle-II, No. 25, Ashirward Complex, Faridabad, Village Pitampura, New Delhi- Haryana-121001 110034 PAN: AAPCS2201K Appellant Respondent Assessee by Sh. S. S. Nagar, CA Revenue by Ms.Suman Malik, CIT DR Date of Hearing 08/09/2025…

SUNRISE PORPBUILD PVT LTD,DELHI vs. ACIT, CENTRAL CIRCLE-2, FARIDABAD

In the result, Appeals in ITA

ITA 1257/DEL/2025[2011-12]Status: DisposedITAT Delhi26 Nov 2025AY 2011-12

Bench: Shri S. Rifaur Rahman & Shri Yogesh Kumar U.S.Ita No. 1258/Del/2025 (A.Y. 2012-13) M/S Sunrise Propbuild Pvt. Ltd. V Assistant Commissioner Of House No. B-4, 1St Floor, Shop S Income Tax, Central Circle-Ii, No. 25, Ashirward Complex, Faridabad, Village Pitampura, New Delhi- Haryana-121001 110034 Pan: Aapcs2201K Appellant Respondent Assessee By Sh. S. S. Nagar, Ca Revenue By Ms.Suman Malik, Cit Dr Date Of Hearing 08/09/2025 Date Of Pronouncement 26/11/2025

Section 143(2)Section 147Section 148Section 151Section 153C

…1 ITA No. 1257 & 1258/Del/2025 Sunrise Propbuild Pvt. Ltd. Vs. ACIT IN THE INCOME TAX APPELLATE TRIBUNAL DELHI (DELHI BENCH ‘E’ NEW DELHI) BEFORE SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SHRI YOGESH KUMAR U.S., JUDICIAL MEMBER ITA No. 1258/Del/2025 (A.Y. 2012-13) M/s Sunrise Propbuild Pvt. Ltd. V Assistant Commissioner of House No. B-4, 1st Floor, Shop s Income Tax, Central Circle-II, No. 25, Ashirward Complex, Faridabad, Village Pitampura, New Delhi- Haryana-121001 110034 PAN: AAPCS2201K Appellant Respondent Assessee by Sh. S. S. Nagar, CA Revenue by Ms.Suman Malik, CIT DR Date of Hearing 08/09/2025…

VIVEK MADAN KARNANI,AHMEDABAD vs. THE INCOME TAX OFFICER, WARD-1(1)(3), AHMEDABAD

In the result, the appeal of the assessee is allowed

ITA 238/AHD/2024[2017-18]Status: DisposedITAT Ahmedabad07 Mar 2025AY 2017-18

Bench: Dr. B.R.R. Kumar, Vice-Shri Siddhartha Nautiyal

For Appellant: Shri Anil Kshatriya, AdvocateFor Respondent: Shri Yogesh Mishra, Sr. DR
Section 139(1)Section 147Section 148Section 151Section 250Section 69A

…but the Assessing Officer did not provide the reasons recorded by him for issuing such notice. For this proposition, he relied upon the judgement of Hon’ble Jurisdictional High Court in the case of Sahkari Khand Udhoyg Mandal Ltd Vs. ACIT, reported in [2015] 370 ITR 107 (Guj.). The Ld. Counsel for the assessee thus submitted that the orders of the authorities below deserve to be quashed and set aside. 8. On the merits of the case also, the Ld. Counsel for the assessee contended that 9. The Ld. DR, on the other hand, relied on the orders of the authorities below. 10. Heard both the parties and perused the mater…

AMIT KHATRI,SONIPAT vs. ITO, WARD 1, SONIPAT

In the result, appeal of the assessee is partly allowed as

ITA 2430/DEL/2023[2012-13]Status: DisposedITAT Delhi18 Dec 2024AY 2012-13

Bench: Shri Challa Nagendra Prasadआ.अ.सं/.I.T.A No.2430/Del/2023 िनधा"रणवष"/Assessment Year: 2012-13 बनाम Amit Khatri Income Tax Officer Ward No.30, Garhi Bhraman, Vs. Ward-1, Sonipat, Haryana. Sonipat, Haryana. Pan No. Bdspk3438G अपीलाथ" Appellant ""यथ"/Respondent

Section 147Section 148Section 151

…Singh Sachdeva vs. DCIT [2017] 49 ITR(T) 1 (Delhi) (Trib); • Ujagar Holdings Pvt. Ltd. vs ITO 51 ITR(T) 343 (Delhi) (Trib); • Sh. Balwant Rai Wadhwa Vs ITO in ITA 4806/Del/2010 dated 14.01.2011; I.T.A. No. 2430/Del/2023 • Sahkari Khand Udyog Mandal Ltd ACIT 370 ITR 107 (Guj) approved in SLP (C) No.008189/2016 (SC) dt: 18.03.2016; • Karan Khurana v. ITO (2021)92 ITR 114 (Delhi) (Trib.) (Copy enclosed) 6. On the other hand, the Ld. DR strongly supported the orders of the authorities below. Ld. DR further submits that no violation of law has been done in the said case. The action has been taken as per Income Ta…

SKY BLUE INFOTECH PVT LTD,NEW DELHI vs. ITO WARD - 23(4), NEW DELHI

In the result, appeal of the assessee is partly allowed as

ITA 438/DEL/2020[2010-11]Status: DisposedITAT Delhi13 Dec 2024AY 2010-11

Bench: Shri Challa Nagendra Prasadआ.अ.सं/.I.T.A No.438/Del/2020 िनधा"रणवष"/Assessment Year: 2010-11 बनाम Sky Blue Infotech Pvt. Ltd. Income Tax Officer 206, Hans Bhawan, 1, Vs. Ward-23(4), Bahadurshah Zafar Marg, Room No.246, C.R. Bldg., New Delhi. I.P. Estate, New Delhi. Pan No. Aalcs1584K अपीलाथ" Appellant ""यथ"/Respondent

Section 147Section 148Section 151Section 271(1)(c)Section 68Section 69C

…sequent disposal off the same is nothing but non-application of mind by the AO to the legal requirements of the law. It may be noted that the Hon’ble Gujarat High Court has provided guidance to tax authorities in case of Sahkari Khand Udyog Mandal Ltd vs ACIT 370 ITR 107 (Guj) held that AO must provide suo moto reason to the assessee within 30 days of filling of return of income and the assessee must file objections within 60 days and thereafter the AO can take 4 months time in disposing off objection. This guidance of the Hon’ble Gujarat High Court has been approved by the Hon’ble Supreme Court wherein the SLP o…

SHRI SAROOP HARI,HOSHIARPUR vs. INCOME TAX OFFICER WARD- 4, HOSHIARPUR

In the result, the appeal of the assessee bearing no

ITA 10/ASR/2021[2011-12]Status: DisposedITAT Amritsar09 Nov 2023AY 2011-12

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 143(3)Section 147Section 148Section 250Section 44ASection 69Section 69A

…ce could not be held defective for want of specifying status of assessee” 8.2. For non-issuance of the reasons recorded, the ld. AR respectfully relied on the order of Hon’ble High Court of Gujrat in the case of Sahkari Khand Udyog Mandal Ltd vs. ACIT 92015) 370 ITR 107(Guj) held that AO should suo moto supply reasons recorded once the return is filed against 148 notice. I.T.A. No. 10/Asr/2021 8 Assessment Year: 2011-12 Hon’ble Bombay High court in CIT vs. Videsh Sanchar Nigam Ltd. (2012) 340 ITR 66 (Bom) held that though the reopening was within time, since the reasons recorded were not furnished to assessee…

SHRI HITESH JAWRILAL JAIN,MUMBAI vs. ITO, WARD-21(1)(4), MUMBAI

ITA 1450/MUM/2023[2010-11]Status: DisposedITAT Mumbai29 Aug 2023AY 2010-11
For Appellant: Shri Ketan Vajani, A.RFor Respondent: Shri B. Laxmi Kanth, D.R
Section 143(3)Section 147Section 148

…information received from DGIT (Inv.). So the reassessment initiated by the AO also fails to withstand the judicial scrutiny. Reliance placed by the AO on the decision rendered by Hon’ble Gujarat High Court in case of Sahakari Khand Udyog Mandal Ltd. vs. ACIT 370 ITR 107 (Guj.) is misconceived which is not applicable to the facts of the case and circumstances of the case because in the instant case there was inordinate delay on the part of the AO to provide the reasons for reassessment. 19. In these circumstances time lines suggested by the Hon’ble Gujarat High Court in case of Sahakari Khand Udyog Mandal Ltd. (…

SHRI IQBAL SHEIKH,SRINAGAR vs. INCOME TAX OFFICEER , SRINAGAR

In the result, the appeal of the assessee is allowed

ITA 176/ASR/2019[2010-11]Status: DisposedITAT Amritsar29 Aug 2023AY 2010-11

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

For Appellant: Sh. Upender Bhat, CAFor Respondent: Sh. Mohit Kumar Nigam, Sr. DR
Section 148Section 2

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. No. 176/Asr/2019 Assessment Year: 2010-11 Sh. Iqbal Sheikh, Vs. The I.T.O. 3 (1), Nigeen, Hazratbal, Srinagar Srinagar Kashmir PAN : AAEPI 2499B (APPELLANT) (RESPONDENT) Assessee by : Sh. Upender Bhat, CA Revenue by : Sh. Mohit Kumar Nigam, Sr. DR Date of Hearing: 02/08/2023 Date of Pronouncement: 29/08/2023 ORDER Per Dr. M. L. Meena, AM: This appeal is filed by the assessee against the order of the Ld. CIT(A)-1, Ludhiana dated 09/01/2019 for the Asse…

DCIT, CC - 6 (1), , CHENNAI vs. SCIENTIFIC PUBLISHING SERVICES PRIVATE LIMITED, CHENNAI

In the result, both the appeal filed by the Revenue and the Cross

ITA 1783/CHNY/2019[2013-14]Status: DisposedITAT Chennai21 Apr 2023AY 2013-14

Bench: Shri V. Durga Rao & Shri Manoj Kumar Aggarwalआयकर अपील सं./I.T.A. No.1783/Chny/2019 िनधा"रण वष"/Assessment Year: 2013-14 & C.O. No. 84/Chny/2019 [In I.T.A. No. 1783/Chny/2019] The Income Tax Officer, Vs. M/S. Spi Technologies India Pvt. Ltd., Corporate Ward 6(1), R.S. No. 4/5 & 4/6, Gothi Industrial Chennai. Estate, Kurumbapet, Puducherry 605 009. [Pan:Aaacs6707R] (अपीलाथ" /Appellant) (""थ"/Respondent/Cross Objector) Department By : Shri Ar V Sreenivasan, Addl. Cit Assessee By : Shri N.V. Balaji, Advocate सुनवाई की तारीख/ Date Of Hearing 05.04.2023 : घोषणा की तारीख /Date Of Pronouncement : 21.04.2023 आदेश /O R D E R Per V. Durga Rao: This Appeal Filed By The Revenue & The Cross Objections Filed By The Assessee Are Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals) 15, Chennai, Dated 28.03.2019 Relevant To The Assessment Year 2013-14. 2. The Assessee Has Raised Cross Objections By Stating That The Reopening Of Assessment Under Section 147 Of The Income Tax Act, 1961

For Appellant: Shri N.V. Balaji, AdvocateFor Respondent: Shri AR V Sreenivasan, Addl. CIT
Section 143(3)Section 147Section 148

…for the assessee has relied on the decisions in the case of Bapalal & Co. & Exports v. JCIT 289 ITR 37 (Madras HC), CIT v. Kelvinator of India Ltd. 320 ITR 561 (SC), CIT v. Lucas T.V.S. Ltd. 234 ITR 296 (Madras HC) and Sahakari Khand Udyog Mandal Ltd. v. ACIT 370 ITR 107 (Gujarat HC). 7. On the other hand, the ld. DR has submitted that so far as MTM gain is concerned, the assessing Officer has not applied his mind and therefore, the change of opinion does not arise. 8. We have heard both the sides, perused the materials available on record and gone through the orders of authorities below including paper books f…

SHYAM PRODUCTS P.LTD,NEW DELHI vs. ITO, WARD-23(3), NEW DELHI

In the result, appeal of the assessee is partly allowed as indicated above

ITA 4908/DEL/2018[2007-08]Status: DisposedITAT Delhi31 Jan 2023AY 2007-08

Bench: Shri Challa Nagendra Prasad, S.M.C.

For Appellant: Shri Suresh Kumar GuptaFor Respondent: Sr. D. R
Section 147Section 148Section 271Section 68Section 69C

…equent disposal off the same is nothing but non-application of mind by the AO to the legal requirements of the law. It may be noted that the Hon' ble Gujarat High Court has provided guidance to tax authorities in case of Sahkari Khand udyog Mandai Lid vs ACIT 370 ITR 107 (Guj) held that AO must provide suo moto reason to the assessee within 30 days of filling of return of income and the assessee must file objections within 60 days and thereafter the AO can take 4 months time in disposing off objection. This guidance of the Hon' ble Gujarat High Court has been approved by the Hon' ble Supreme Court wherein the SLP…

OPTIMIST ELECTRONICS P.LTD,NEW DELHI vs. ITO, WARD-19(2), NEW DELHI

In the result, appeal of the assessee is partly allowed as indicated above

ITA 4907/DEL/2018[2008-09]Status: DisposedITAT Delhi31 Jan 2023AY 2008-09

Bench: Shri Challa Nagendra Prasad, S.M.C.

For Appellant: Shri Suresh Kumar GuptaFor Respondent: Sr. D. R
Section 147Section 148Section 271Section 68Section 69C

…equent disposal off the same is nothing but non-application of mind by the AO to the legal requirements of the law. It may be noted that the Hon' ble Gujarat High Court has provided guidance to tax authorities in case of Sahkari Khand udyog Mandai Lid vs ACIT 370 ITR 107 (Guj) held that AO must provide suo moto reason to the assessee within 30 days of filling of return of income and the assessee must file objections within 60 days and thereafter the AO can take 4 months time in disposing off objection. This guidance of the Hon' ble Gujarat High Court has been approved by the Hon' ble Supreme Court wherein the SLP…

SHRI JIVRAJBHAI H. BALAR,,SURAT vs. THE INCOME TAX OFFICER, WARD-8(2),, SURAT

In the result, appeals filed by the assessee for assessment years 2004-05 to 2007-08, ( IT(SS)A Nos

ITA 1245/AHD/2015[2010-11]Status: DisposedITAT Surat31 May 2022AY 2010-11

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकरअपीलसं./It(Ss)A No.150 To 154/Ahd/2015 ("नधा"रणवष" / Assessment Year: (2004-05 To 2008-09) (Physical Court Hearing) Jivrajbhai Harkhabhai Balar, The Dcit, Central Circle-1, Vs. 59, Kantareshwar Society, Surat. Katargam Road, Surat-395004. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Abopb8649M (Appellant) (Respondent) आयकरअपीलसं./Ita No.1245/Ahd/2015 ("नधा"रणवष" / Assessment Year: (2010-11) Jivrajbhai Harkhabhai Balar, Vs. The Dcit, Central Circle-1, 59, Kantareshwar Society, Surat. Katargam Road, Surat-395004. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Abopb8649M (Appellant) (Respondent)

For Appellant: Shri Rasesh Shah, CAFor Respondent: Shri H. P. Meena, CIT(DR) & Ms Anupama Singla, Sr. DR
Section 143(3)Section 153C

…although assessee filed the return of income within due date mentioned under notice of 153C of the Act. The Learned Counsel pointed out that as per the guidelines given by the Hon’ble Gujarat High Court in case of Sahakari Khand Udhyog Mandli Ltd. v/s. ACIT – 370 ITR 107, which was in context of section 148 of the Act, wherein it was laid down that assessing officer should supply reasons recorded in response to return filed under section 148 of the Act within 30 days of filing of return of income. After raising the additional ground, assessee requested to assessing officer, vide assessee`s letter dated 03.08.2021…

M/S NAVODAYA GRAMA VIKAS CHARITABLE TRUST ,MANGALORE vs. THE ASSISTANT COMMISSIONER OF INCOME TAX (EXEMPTIONS) CIRCLE-1 , MANGALORE

In the result, both the appeals of the assessee are allowed

ITA 553/BANG/2018[2014-15]Status: DisposedITAT Bangalore16 Oct 2020AY 2014-15

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri V.Srinivasan, AdvocateFor Respondent: Smt. R. Premi, JCIT (D.R)
Section 11Section 12ASection 13(1)(c)Section 13(2)Section 143Section 143(3)Section 147Section 148Section 151

…rs the assessment a nullity. For this, the Ld. AR relied on the following judgments: 1) Trend Electronics (379 ITR 81) (Bom) 2) C.V. Mahadeva vs. CIT (69 ITCL 340) (Kar) 3) General Motors India P. Ltd. (354 ITR 244) (Guj) 5) Sahakari Khand Udyog Mandal Ltd. (370 ITR 107) (Guj) 6) Gouthamchand (44(T) ITCL 163 (Kar) 7) G.N. Mohan Raju (113 DTR 19 (ITAT Bang) 8) A.S. Chinnaswamy Raju ITA 1569 to 1562/B/10 dated 25/07/2016 4.9.4 In view of the above submissions, it was submitted that the impugned assessment order, after re-opening of assessment order is bad in law and since the the assessee, the assessment order is…

M/S.NAVODAYA GRAMA VIKAS CHARITABLE TRUST ,MANGALORE vs. THE ASSISTANT COMMISSIONER OF INCOME TAX (EXEMPTIONS) CIRCLE-1 , , MANGALORE

In the result, both the appeals of the assessee are allowed

ITA 552/BANG/2018[2009-10]Status: DisposedITAT Bangalore16 Oct 2020AY 2009-10

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri V.Srinivasan, AdvocateFor Respondent: Smt. R. Premi, JCIT (D.R)
Section 11Section 12ASection 13(1)(c)Section 13(2)Section 143Section 143(3)Section 147Section 148Section 151

…rs the assessment a nullity. For this, the Ld. AR relied on the following judgments: 1) Trend Electronics (379 ITR 81) (Bom) 2) C.V. Mahadeva vs. CIT (69 ITCL 340) (Kar) 3) General Motors India P. Ltd. (354 ITR 244) (Guj) 5) Sahakari Khand Udyog Mandal Ltd. (370 ITR 107) (Guj) 6) Gouthamchand (44(T) ITCL 163 (Kar) 7) G.N. Mohan Raju (113 DTR 19 (ITAT Bang) 8) A.S. Chinnaswamy Raju ITA 1569 to 1562/B/10 dated 25/07/2016 4.9.4 In view of the above submissions, it was submitted that the impugned assessment order, after re-opening of assessment order is bad in law and since the the assessee, the assessment order is…

M/S. LAXMI ROLLING AND STRIPS PRIVATE LIMITED,BANGALORE vs. INCOME TAX OFFICER, WARD- 4(1)(1), BANGALORE

In the result, the appeal filed by the assessee is partly allowed for statistical purposes

ITA 2013/BANG/2019[2012-13]Status: DisposedITAT Bangalore28 Jan 2020AY 2012-13

Bench: Shri Chandra Poojari

For Appellant: Sri.Ramasubramanian, CAFor Respondent: Sri.Ganesh R.Ghale, Standing Council for DR
Section 143(3)Section 147Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, BANGALORE Before Shri Chandra Poojari, Accountant Member ITA No.2013/Bang/2019 : Asst.Year 2012-2013 M/s.Laxmi Rolling and Strips The Income Tax Officer Private Limited, Plot No.54, Vs. Ward 4(1)(1) Anekal Taluk, Bommasandra Bangalore. Industrial Area Bangalore – 560 099. PAN : AAACL8886A. (Appellant) (Respondent) Appellant by : Sri.Ramasubramanian, CA Respondent by : Sri.Ganesh R.Ghale, Standing Council for DR Date of Date of Hearing : 23.01.2020 Pronouncement : 28.01.2020 O R D E R This appeal filed by the assessee is directed against the order of the CIT(A),…

SHANTABEN PARASMAL JAIN,,AHMEDABAD vs. THE DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-3(1),, VADODARA

In the result, appeal of the assessee is allowed

ITA 726/AHD/2017[2010-11]Status: DisposedITAT Ahmedabad05 Oct 2018AY 2010-11

Bench: Shri Rajpal Yadav & Shri Waseem Ahmedआयकर अपील सं./ Ita No. 726/Ahd/2017 "नधा"रण वष"/Assessment Year: 2010-11 Shantaben Parasmal Jain, Vs. Dcit, 27, Vijay Society, Cir – 3(1), New Khanderao Road., Vadodara. Baroda. Pan No. Abwpj 8597 J अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri Prakash D. Shah, A.R. Revenue By : Shri S. N. Dev, Sr. D.R. सुनवाई क" तार"ख/Date Of Hearing : 08.08.2018 घोषणा क" तार"ख /Date Of Pronouncement : 15.10.2018 आदेश/O R D E R Per Waseem Ahmed: The Captioned Appeal Has Been Filed At The Instance Of The Assessee Against The Appellate Order Of The Learned Commissioner Of Income-Tax (Appeals)-I, Vadodara [“Cit(A)” In Short] Relevant To Assessment Year 2010- 11. 2. Assessee Has Raised The Following Grounds Of Appeal:- “1. That The Learned Commissioner Of Income Tax (Appeals) Has Erred In Law & Facts By Upholding The Reassessment Proceedings & Therefore The Order Passed By The Learned Ao Is Required To Be Quashed. 2. That The Learned Commissioner Of Income Tax (Appeals) Has Erred In Law & Facts By Confirming The Disallowance Of Long Term Capital Gain Of Rs. 87,57,789/- As Exempt Income & Adding Back To The Total Income Of The Appellant & Therefore The Learned Ao Should Be Directed To Allow The Claim Of Exempt Income. 3. That The Appellant Craves Liberty To Add, Amend, Alter & Delete Any Grounds Of Appeal Before The Final Hearing.”

For Appellant: Shri Prakash D. Shah, A.RFor Respondent: Shri S. N. Dev, Sr. D.R
Section 10(38)Section 147Section 148

…1/7/2015, the ld. AO has provided the reasons for the reassessment on 27/1/2016 i.e. at the fag end of the passing of the assessment order on 11/3/2016. As per the direction Hon'ble Gujarat High Court in the case of Sahakari Khand Udhyog Mandal Ltd. vs. ACIT (370 ITR 107) (2015), the Id. AO is required to provide the reasons for the reassessment within 30 days; allowing the assessee to file objections against the reason, for reassessment within 60 days. 9 Shantaben Parasmal jain vs. DCIT 2010-11 The ld.AO has not followed said course of action and therefore in view of the Judgment of the Hon’ble Jurisdictional…

ACIT 16(1), MUMBAI vs. INDUSIND MEDIA & COMMUNICATON LTD, MUMBAI

ITA 772/MUM/2016[2011-12]Status: DisposedITAT Mumbai17 Jan 2018AY 2011-12

Bench: Shri Saktijit Dey, Jm & Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./I.T.A. No.772/Mum/2016 (िनधा"रण वष" / Assessment Year: 2011-12) Assistant Commissioner Of Income Tax- Indusind Media & Communication Ltd. बनाम/ 16(1) In Centre, 49/50,Midc,12Th Road Room No.439, Aaykar Bhavvan, M.K.Road, Andheri (E), Mumbai-400 093 Vs. Mumbai-400 020 "थायी लेखा सं./जीआइआर सं./Pan/Gir No.Aaaci-1198-L (अपीलाथ" /Appellant) (""थ" / Respondent) : & आयकर अपील सं./I.T.A. No.1167/Mum/2016 (िनधा"रण वष" / Assessment Year: 2011-12) Indusind Media & Communication Ltd. Assistant Commissioner Of Income Tax- बनाम/ In Centre, 49/50,Midc,12Th Road 16(1) Andheri (E), Mumbai-400 093 Room No.439, Aaykar Bhavvan, M.K.Road, Vs. Mumbai-400 020 "थायी लेखा सं./जीआइआर सं./Pan/Gir No.Aaaci-1198-L (अपीलाथ" /Appellant) (""थ" / Respondent) :

For Appellant: Mihir Nanavdekar,Ld.ARFor Respondent: Saurabh Kumar Rai, Ld.DR
Section 143(3)Section 32(2)

…ITA Nos.772 &1167/Mum/2016 Indusind Media & Communication Limited Assessment Year 2011-12 आयकर अपीलीय अिधकरण “आई” "ायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI "ी श""जीत दे, "ाियक सद" एवं "ी मनोज कुमार अ"वाल, लेखा सद" के सम" । BEFORE SHRI SAKTIJIT DEY, JM AND SHRI MANOJ KUMAR AGGARWAL, AM आयकर अपील सं./I.T.A. No.772/Mum/2016 (िनधा"रण वष" / Assessment Year: 2011-12) Assistant Commissioner of Income Tax- Indusind Media & Communication Ltd. बनाम/ 16(1) In centre, 49/50,MIDC,12th Road Room No.439, Aaykar Bhavvan, M.K.Road, Andheri (E), Mumbai-400 093 Vs. Mumbai-400 020 "थायी लेखा सं./जीआइआ…

INDUSIND MEDIA & COMMUNICATIONS LTD,MUMBAI vs. ACIT 16(1), MUMBAI

ITA 1167/MUM/2016[2011-12]Status: DisposedITAT Mumbai17 Jan 2018AY 2011-12

Bench: Shri Saktijit Dey, Jm & Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./I.T.A. No.772/Mum/2016 (िनधा"रण वष" / Assessment Year: 2011-12) Assistant Commissioner Of Income Tax- Indusind Media & Communication Ltd. बनाम/ 16(1) In Centre, 49/50,Midc,12Th Road Room No.439, Aaykar Bhavvan, M.K.Road, Andheri (E), Mumbai-400 093 Vs. Mumbai-400 020 "थायी लेखा सं./जीआइआर सं./Pan/Gir No.Aaaci-1198-L (अपीलाथ" /Appellant) (""थ" / Respondent) : & आयकर अपील सं./I.T.A. No.1167/Mum/2016 (िनधा"रण वष" / Assessment Year: 2011-12) Indusind Media & Communication Ltd. Assistant Commissioner Of Income Tax- बनाम/ In Centre, 49/50,Midc,12Th Road 16(1) Andheri (E), Mumbai-400 093 Room No.439, Aaykar Bhavvan, M.K.Road, Vs. Mumbai-400 020 "थायी लेखा सं./जीआइआर सं./Pan/Gir No.Aaaci-1198-L (अपीलाथ" /Appellant) (""थ" / Respondent) :

For Appellant: Mihir Nanavdekar,Ld.ARFor Respondent: Saurabh Kumar Rai, Ld.DR
Section 143(3)Section 32(2)

…ITA Nos.772 &1167/Mum/2016 Indusind Media & Communication Limited Assessment Year 2011-12 आयकर अपीलीय अिधकरण “आई” "ायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI "ी श""जीत दे, "ाियक सद" एवं "ी मनोज कुमार अ"वाल, लेखा सद" के सम" । BEFORE SHRI SAKTIJIT DEY, JM AND SHRI MANOJ KUMAR AGGARWAL, AM आयकर अपील सं./I.T.A. No.772/Mum/2016 (िनधा"रण वष" / Assessment Year: 2011-12) Assistant Commissioner of Income Tax- Indusind Media & Communication Ltd. बनाम/ 16(1) In centre, 49/50,MIDC,12th Road Room No.439, Aaykar Bhavvan, M.K.Road, Andheri (E), Mumbai-400 093 Vs. Mumbai-400 020 "थायी लेखा सं./जीआइआ…

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