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“Section 131(1)(d)”

Section References (mined)Section 131Section 131(1)(d)138 judgments

The decision most relied on for Section 131(1)(d) is Ganga Iron & Steel Trading Co. v. Commissioner of Income Tax (135 Taxmann.com 244), cited in 45 judgments on BharatTax.

Leading authorities on Section 131(1)(d)

Ganga Iron & Steel Trading Co. v. Commissioner of Income Tax
135 Taxmann.com 244 · 2022 · High Court
45
citing judgments

A notice imposing penalty under section 271(1)(c) of the Income Tax Act is invalid if it shows non-application of mind by the Assessing Officer regarding the specific grounds for levying the penalty.

Chennai v. M/s. Accel Limited 421 of
286 ITR 126 · 2006 · High Court
39
citing judgments

A revision order under Section 263 is valid only if the Commissioner believes the assessment order is erroneous and prejudicial to the revenue. The assessee's actions to establish bona fides are relevant to this determination.

CIT v. Associated Food Products (P) Ltd.
280 ITR 377 · 2006 · High Court
36
citing judgments

The Commissioner can only invoke revisionary powers under section 263 if the Assessing Officer's order is erroneous and prejudicial to the revenue, requiring a prima facie finding on merits.

CIT v. Ganpat Ram Bishnoi
152 Taxmann 242 · 2006 · High Court
30
citing judgments

Revision under section 263 cannot be invoked merely because the Assessing Officer did not conduct exhaustive enquiries. Jurisdiction under section 263 is not for re-examining the assessment process or for conducting further enquiries if the initial assessment was based on the satisfaction of the Assessing Officer.

CIT v. Velimalai Rubber Co. Ltd.
192 ITR 619 · 1991 · High Court
22
citing judgments

Where a question of law or fact was decided in an assessee's own case for an earlier assessment year, the Tribunal is justified in relying on that earlier decision for a subsequent year, even if res judicata doesn't strictly apply.

Banerjee v. CIT, (1963) 49 ITR (SC) 112, 120, 121, D. YasodammaGudur v. CIT
84 ITR 307 · 1972 · High Court
20
citing judgments

The Assessing Officer's addition under section 68 is deleted if the Commissioner (Appeals) has thoroughly examined the facts and material on record and judicial pronouncements.

ITO 20(2)(5), Mumbai v. Smt. Pratima Ashar
107 Taxmann.com 135 · 2019 · ITAT
17
citing judgments

The Income Tax Appellate Tribunal (ITAT) considers arguments regarding additions made under Section 68 of the Income Tax Act, concerning loans and share application money, and arguments against such additions on merits. The tribunal's decisions often rely on the findings of lower authorities, including the Assessing Officer (AO) and Commissioner of Income Tax (Appeals) (CIT(A)).

Judgments citing Section 131(1)(d)

Dy. Commissioner of Income Tax (Central Circle-1), Raipur vs. Shri Gurpreet Singh Bhatia, Rajnandgaon

In the result appeal filed by the Revenue in IT(SS)A 01/RPR/2022, stands dismissed

ITA 17/RPR/2022[2018-19]Status: DisposedITAT Raipur27 Oct 2023AY 2018-19

Bench: Shri Ravish Sood, Jm & Shri Arun Khodpia, Am आयकर अपील सं./It(Ss)A 01/Rpr/2022 Cross Objection No. 02/Rpr/2023 (Arising Out Of It(Ss)A No. 01/Rpr/2022) (Assessment Years:2018-19) Dy. Commissioner Of Income Tax V M/S Merigold Impex, (Central Circle-I), S 35/75, Punjabi Colony, Katora Talab, Raipur, (C.G.) Raipur, (C.G.) Pan: Aasfm6747N (अपीलाथ"/Appellant) .. (""यथ" / Respondent) आयकर अपील सं./Ita 17/Rpr/2022 Cross Objection No. 03/Rpr/2023 (Arising Out Of Ita 17/Rpr/2022) (Assessment Years:2018-19) Dy. Commissioner Of Income Tax V Shri Gurpreet Singh Bhatia, (Central Circle-I), S 1/2/1, Old Bus Stand Road, Raipur, (C.G.) Rajnandgaon, (C.G.) Pan: Aaspb5363R (अपीलाथ"/Appellant) (""यथ" / Respondent) .. "नधा"रतीक"ओरसे /Assessee By : Shri Praveen Jain, Ca राज"वक"ओरसे /Revenue By : Shri Debashish Lahiri, Cit-Dr सुनवाईक"तार"ख/ Date Of Hearing : 07-09-2023 घोषणाक"तार"ख/Date Of Pronouncement : 27-10-2023

For Appellant: Shri Praveen Jain, CAFor Respondent: Shri Debashish Lahiri, CIT-DR
Section 143(3)Section 153ASection 153D

आयकरअपील"यअ"धकरण, रायपुर "यायपीठ,रायपुर IN THE INCOME TAX APPELLATE TRIBUNAL RAIPUR BENCH, RAIPUR "ीर"वशसूद, "या"यक सद