“Section 155(7)”

Section References (mined)Section 155Section 155(7)3 judgments

Judgments citing Section 155(7)

Naresh Jeramdas Idnani, Mumbai vs. ITO, Int Tax Ward-2(2)(1), Mumbai

Accordingly, Ground No.1.1. to 1.3. raised by the Appellant are allowed while all the grounds raised by the Appellant are dismissed as having being rendered infructuous

ITA 3787/MUM/2024[2016-17]Status: DisposedITAT Mumbai28 Nov 2024AY 2016-17

Bench: SHRI NARENDRA KUMAR BILLAIYA, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY (Judicial Member)

For Appellant: Shri Tarang Mehta / Shri Vijay MehtaFor Respondent: Shri Ashok Kumar Ambastha

Section 143(3)Section 154Section 154(7)Section 234D

25/07/2023 after the expiry of four years from the Assessment Order dated 28/12/2018 is barred by limitation of four years as prescribed Section 155(7) of the Act. Accordingly, Ground No.1.1. to 1.3. raised by the Appellant are allowed while all the grounds raised by the Appellant are dismissed

Idbi Bank Ltd, Mumbai vs. ACIT, Ltu Circle-1, Mumbai

In the result, appeal of the assessee is partly allowed

ITA 715/MUM/2023[1994-95]Status: DisposedITAT Mumbai07 Aug 2023AY 1994-95

Bench: Shri Kuldip Singh & Shri Gagan Goyal & Idbi Bank Limited, 22Nd Floor, Idbi Tower, Wtc Complex, Cuffe Parade, Mumbai-400 005 ...... Appellant Vs. Acit/Dcit-Ltu, 29Th Floor, Centre No.1, World Trade Centre, Cuffe Parade, Mumbai-400 005 Pan – Aabci8842G ..... Respondent

For Appellant: Shri C. Naresh, Ld. ARFor Respondent: Shri K. C. Selvamani, CIT-DR

Section 143(3)Section 154Section 154(7)Section 244ASection 250

before 31.03.2014 i.e., 4 years from the end of the financial year in which the order was passed as per the provisions of section 155(7). In the appellants case the order was passed only on 20.03.2020 and hence is beyond the limitation period as per the Act. Accordingly

M/S Central India Electric Supply Co.Ltd vs. ITO-Company Circle X & Ors

The appeal is allowed leaving the parties to bear their own

ITA - 17 / 1999HC Delhi28 Jan 2011

Bench: Us In The Present Appeal, Are: “(1) Whether On The Facts & In The Circumstances Of The Case, The Tribunal Was Justified In Holding That Re-Assessment Proceedings Under Section 147(A) Read With Section 148 Of The Income-Tax Act, 1961 Had Been Rightly Initiated Against The Assessee?

Section 143(3)Section 147Section 148Section 151Section 54

inserted by the Finance Act, 1979 w.e.f. 01.04.1979. It was also observed that the case of the assessee company was not covered under Section 155(7)(a) as the same was inserted by the Finance Act, 1978 with retrospective effect from 01.04.1974. 9. The appellant-assessee company being aggrieved