← All Phrases

“Section 172(7)”

Section References (mined)Section 172Section 172(7)3 judgments

The decision most relied on for Section 172(7) is AS Glittre v. CIT (91 Taxmann 286), cited in 14 judgments on BharatTax.

Leading authorities on Section 172(7)

AS Glittre v. CIT
91 Taxmann 286 · 1997 · Reported
14
citing judgments

Payment of tax under section 172(3)/(4) of the Income-tax Act is treated as advance tax, entitling non-residents to refunds and interest on such refunds in case of regular assessment under section 172(7).

Judgments citing Section 172(7)

Dy CIT 11 (3)(1), Mumbai vs. Total Oil India Pvt Ltd., Mumbai

In the result, the appeal of the revenue is dismissed and the Cross

ITA 6997/MUM/2019[2016-17]Status: DisposedITAT Mumbai29 Dec 2023AY 2016-17

Bench: Shri Vikas Awasthy&F Shri Amarjit Singhdy. Commissioner Of Vs. Total Oil India Pvt. Ltd. Income Tax-11(3)(1) 3Rd Floor, The Leela Room No. 204, Aayakar Galleria, Bhavan, M.K.Road, Andheri (E) Marine Lines Mumbai 400 059 Mumbai – 400 020 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aaace2175M Appellant .. Respondent

For Appellant: Niraj ShethFor Respondent: Ajay Kumar Sharma
Section 143(2)Section 143(3)Section 195Section 40

assessee has no right to object to the same. Normally, this will be assessment of the assessee for the year. But, under Section 172(7) of the Act a right is given to the assessee to claim before the expiry of the assessment year relevant to the previous year ... made under Section 172(4) of the Act. It is a valuable right. If the assessee exercises the right conferred on him under section 172(7) of the Act, the Income Tax Officer is bound to make an assessment of the total income of the previous year of the assessee

M/S. Saba Shipping International Llc- Dubai, Gandhidham vs. The Income Tax Officer, International Taxation, Gandhidham

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

ITA 124/RJT/2012[2009-10]Status: DisposedITAT Rajkot06 Mar 2023AY 2009-10

Bench: Ms. Suchitra Kamble & Shri Waseem Ahmedassessment Year: 2009-10

For Appellant: Shri Vimal Desai, ARFor Respondent: Shri B.D. Gupta, Sr. DR
Section 143(3)Section 144CSection 172Section 172(3)Section 172(4)

submitted that the assessee company is non-resident and is in Shipping business and Section 172(4) of the Act and Section 172(7) of the Act which is for summary assessment is squarely applicable in assessee’s case. 7. We have heard both the parties and perused

M/S. Qawareb Ship Management - Llc Dubai, Gandhidham vs. The Income Tax Officer, International Taxation, Gandhidham

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

ITA 123/RJT/2012[2009-10]Status: DisposedITAT Rajkot06 Mar 2023AY 2009-10

Bench: Ms. Suchitra Kamble & Shri Waseem Ahmedassessment Year: 2009-10

For Appellant: Shri Vimal Desai, ARFor Respondent: Shri B.D. Gupta, Sr. DR
Section 143(3)Section 144CSection 172Section 172(3)Section 172(4)

submitted that the assessee company is non-resident and is in Shipping business and Section 172(4) of the Act and Section 172(7) of the Act which is for summary assessment is squarely applicable in assessee’s case. 7. We have heard both the parties and perused