192 (Chennai), Salora International Ltd. v. Addl. CIT

127 Taxmann 150Reported decision2003#14853 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2020 to 2025.

Sections most often in play

Section 133(6)Section 142(1)Section 143(2)Section 143(3)Section 143(3A)Section 143(3B)Section 144BSection 263

Issues it is cited on

inadequate enquirymalabar industrialcomplete scrutinyerroneous and prejudicialrevenue expenditureincome-tax officersection 263section 26section 142section 143(2)section 142(1)section 143

Judgments citing 192 (Chennai), Salora International Ltd. v. Addl. CIT

SUBHASH JAISWAL ASSOCIATES,BAREILLY vs. PCIT BAREILLY, BAREILLY

ITA 100/LKW/2022[2017-18]Status: DisposedITAT Lucknow11 Dec 2025AY 2017-18
Section 143(3)Section 263

…{ "clean_text": "IN THE INCOME TAX APPELLATE TRIBUNAL\nLUCKNOW BENCH “B”, LUCKNOW\nBEFORE SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER\nAND SHRI SUBHASH MALGURIA, JUDICIAL MEMBER\nITA No.100/LKW/2022\n(Assessment Year: 2017-18)\n\nSubhash Jaiswal Associates\n71, Newada Sheikhan, Bareilly,\nUttar Pradesh-243001.\nPAN:AAMAS7252B\n(Appellant)\nAppellant by:\nRespondent by:\nV.\nShri Devinder Singh\nKalyan,\nPCIT, Bareilly, Uttar\nPradesh-243001.\n(Respondent)\nShri Rakesh Garg, Advocate\nShri R. R. N. Shukla, Addl. CIT(DR)\nORDER\nPER ANADEE NATH MISSHRA, A.M.:\n(A) Vide ITA. No.100/LKW/2022 appeal has been filed b…

BHANDARI ASSOCIATES,PUNE vs. PR. COMMISSIONER OF INCOME TAX 2, PUNE, PUNE

In the result, the appeal filed by the assessee is allowed

ITA 1227/PUN/2024[2018-19]Status: DisposedITAT Pune14 Aug 2025AY 2018-19

Bench: Shri R. K. Panda & Ms. Astha Chandraassessment Year : 2018-19

For Appellant: Shri Suhas P Bora and Ms. Sampada S IngaleFor Respondent: Shri Amol Khairnar, CIT-DR
Section 133(6)Section 143(2)Section 143(3)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND MS. ASTHA CHANDRA, JUDICIAL MEMBER Assessment year : 2018-19 Bhandari Associates PCIT, Pune – 2 1620 B A Gateway, Baner Road, Vs. Near Sakal Nagar, Pune – 411007 PAN: AABFB5812G (Appellant) (Respondent) Assessee by : Shri Suhas P Bora and Ms. Sampada S Ingale Department by : Shri Amol Khairnar, CIT-DR Date of hearing : 15-07-2025 Date of pronouncement : 14-08-2025 O R D E R PER R.K. PANDA, V.P: This appeal filed by the assessee is directed against the order dated 30.03.2024 passed u/s 263 of the Income Tax A…

M/S. ANABOND LTD.,CHENNAI vs. PCIT, CHENNAI-1

In the result, all the grounds appeal raised by the assesse are allowed

ITA 1625/CHNY/2024[2018-19]Status: DisposedITAT Chennai27 Nov 2024AY 2018-19

Bench: Shri Aby T Varkey & Shri Amitabh Shuklaआयकर अपील सं./Ita Nos.1625/Chny/2024 निर्धारण वर्ा /Assessment Years: 2018-19 M/S. Anabond Limited The Principal Commissioner Of Type-Ii, 36, Dr. V.S.I. Estate Income Tax-1 Tiruvanmiyur, Chennai Chennai-600041. [Pan: Aacca4158Q] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) : Shri B.Ramakrishnan, F.C.A. अपीलार्थी की ओर से/ Assessee By : Shri Nilay Baran Som, Cit प्रत्यर्थी की ओर से /Revenue By सुनवाई की तारीख/Date Of Hearing : 02.09.2024 घोषणा की तारीख /Date Of Pronouncement : 27.11.2024

For Appellant: Shri Nilay Baran Som, CIT
Section 143(3)Section 263Section 35Section 5Section 80I

…आयकर अपीलीय अधिकरण, ‘ए’ न्यायपीठ, चेन्नई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH: CHENNAI श्री एबी टी. वर्की, न्याययर्क सदस्य एवं श्री अमिताभ शुक्ला, लेखा सदस्य के समक्ष BEFORE SHRI ABY T VARKEY, JUDICIAL MEMBER AND SHRI AMITABH SHUKLA, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.1625/Chny/2024 निर्धारण वर्ा /Assessment Years: 2018-19 M/s. Anabond Limited The Principal Commissioner of Type-II, 36, Dr. V.S.I. Estate Income Tax-1 Tiruvanmiyur, Chennai Chennai-600041. [PAN: AACCA4158Q] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) : Shri B.Ramakrishnan, F.C.A. अपीलार्थी की ओर से/ Assessee by : Shri Nilay Baran S…

GIRNAR SOFTWARE PRIVATE LIMITED,6TH FLOOR, JAIPUR TEXTILE MARKET, B-2, NEAR MODEL TOWN, MALVIYA NAGAR, JAIPUR vs. PCIT – 2, JAIPUR, NEW CENTRAL REVENUE BUILDING

In the result, the appeal of the assessee is allowed

ITA 330/JPR/2023[2018-19]Status: DisposedITAT Jaipur28 Aug 2023AY 2018-19

Bench: HON’BLE SHRI SANDEEP GOSAIN, JM & HON’BLE SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri PC Parwal, CAFor Respondent: Shri Arvind Kumar (CIT)
Section 142(1)Section 143(2)Section 14ASection 263

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR Jh lanhi xkslkbZ] U;kf;d lnL; ,oa Jh jkBkSM+ deys'k t;arHkkbZ] ys[kk lnL; ds le{k BEFORE: HON’BLE SHRI SANDEEP GOSAIN, JM & HON’BLE SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA No. 330/JP/2023 fu/kZkj.k o"kZ@Assessment Year : 2018-19. cuke Girnar Software Pvt. Ltd., The PCIT-2, 6th Floor, Jaipur Textile Market, Vs. Jaipur. B-2, Near Model Town, Malviya Nagar, Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No. AACCG 7277 J vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Sh…

SETH BROTHERS,MEERUT vs. CIT, MEERUT

In the result, the Appeal filed by the Assessee stands partly

ITA 3395/DEL/2013[2008-09]Status: DisposedITAT Delhi16 Dec 2020AY 2008-09

Bench: Shri H.S. Sidhu & Shri O.P. Kant(Through Video Conference)

For Appellant: Sh. C.S. Anand, AdvocateFor Respondent: Sh. H.K. Choudhary, CIT(DR)
Section 143(3)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G”, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER (THROUGH VIDEO CONFERENCE) I.T.A. No. 3395/DEL/2013 A.Y. : 2008-09 SETH BROTHERS COMMISSIONER OF INCOME SHANTI NIKETAN, VS. TAX, CIVIL LINES, AAYAKAR BHAWAN, MEERUT BHAINSALI GROUND, (PAN: AAJFS0123M) MEERUT (APPELLANT) (RESPONDENT) Assessee by : Sh. C.S. Anand, Advocate Department by : Sh. H.K. Choudhary, CIT(DR) ORDER PER H.S. SIDHU : JM The background of the case is that the assessment order in this case was passed on 30.11.2010 by the ACIT, Cirlce-2, Meerut, and the…

TATA SONS PRIVATE LTD.,MUMBAI vs. PR.CIT-2, MUMBAI

In the result, the appeal of the assessee is allowed

ITA 1091/MUM/2019[2014-15]Status: DisposedITAT Mumbai20 Apr 2020AY 2014-15

Bench: Shri Rajesh Kumar & Shri Ram Lal Negiassessment Year: 2014-15 M/S. Tata Sons Pvt. Ltd., Pr. Cit 2, 24, Bombay House, Room No.552, Homi Mody Street, Vs. 5Th Floor, Fort, Mumbai – 400 001 Aayakar Bhavan, Pan: Aaact4060A M.K. Road, Mumbai - 400020 (Appellant) (Respondent) Present For: Assessee By : Shri Percy Pardiwala, A.R. Ms. Arati Vissanji, A.R. Revenue By : Shri R. Manjunatha Swamy, D.R. Date Of Hearing : 28.01.2020 Date Of Pronouncement : 20.04.2020 O R D E R

For Appellant: Shri Percy Pardiwala, A.RFor Respondent: Shri R. Manjunatha Swamy, D.R
Section 143(3)Section 144C(3)Section 14ASection 263Section 36Section 36(1)(iii)Section 37(1)Section 43BSection 57

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “E”, MUMBAI BEFORE SHRI RAJESH KUMAR, ACCOUNTANT MEMBER AND SHRI RAM LAL NEGI, JUDICIAL MEMBER Assessment Year: 2014-15 M/s. Tata Sons Pvt. Ltd., Pr. CIT 2, 24, Bombay House, Room No.552, Homi Mody Street, Vs. 5th Floor, Fort, Mumbai – 400 001 Aayakar Bhavan, PAN: AAACT4060A M.K. Road, Mumbai - 400020 (Appellant) (Respondent) Present for: Assessee by : Shri Percy Pardiwala, A.R. Ms. Arati Vissanji, A.R. Revenue by : Shri R. Manjunatha Swamy, D.R. Date of Hearing : 28.01.2020 Date of Pronouncement : 20.04.2020 O R D E R Per Rajesh Kumar, Accountant Member: The…

192 (Chennai), Salora International Ltd. v. Addl. CIT (127 Taxmann 150) — Cited in 6 Judgments | BharatTax