259 ITR 502 (Guj) CIT v. Arvind Jewellers

329 ITR 289High Court#8407 most cited

What is 259 ITR 502 (Guj) CIT v. Arvind Jewellers authority for?

A notice under Section 263 of the Income Tax Act cannot be issued if two views are possible on the issue.

13

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2018 to 2026.

Also referred to as

CIT v. Arvind Jewellers · Section 263 · revision notice · two possible views · CIT vs. Arvind Jewellers 259 ITR 502 (Guj)

Sections most often in play

Section 143(3)Section 263Section 10(37)Section 145A(b)Section 147Section 148Section 151Section 56(2)(viii)

Issues it is cited on

section 141section 282a(1)section 194lasection 145a(b)section 145bsection 45(5)section 57(iv)section 56(2)(viii)section 10(37)doctrine of mergerenhanced compensationsection 197

Judgments citing 259 ITR 502 (Guj) CIT v. Arvind Jewellers

Sh. Randhir Singh, Sirsa vs. PCIT Rohtak, Rohtak

In the result, all the above appeals filed by the respective assessee’s are dismissed

ITA 494/CHANDI/2024[2013-14]Status: DisposedITAT Chandigarh24 Feb 2026AY 2013-14

Bench: SHRI. LALIET KUMAR (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)

Section 143(3)Section 263

…rt Metro Express (P) Ltd. PROPOSITION III: WHERE TWO VIEWS ARE POSSIBLE NOTICE U/S 263 CANNOT BE INVOKED i) 243 ITR 83 (SC) Malabar Industrial Co. Ltd. vs. CIT ii) 259 ITR 502 (Guj) CIT vs. Arvind Jewellers iii) 332 ITR 167 (Del) CIT vs. Sunbeam Auto Ltd. iv) 329 ITR 289 (Del) CIT vs. DLF Power Ltd v) 295 ITR 282 (SC) CIT vs. Max India Ltd. vi) 323 ITR 632 (Bom) CIT vs. Design and Automation Engineers (Bombay) Pvt. Ltd. vii) 294 ITR 121 (Chennai) CIT vs. Mepco Industries Ltd. viii) 303 ITR 23 (P&H) CIT vs. Munjal Castings ix) 321 ITR 92 (Bom) Grasim Industries Ltd. vs. CIT x) 325 ITR 343 (P&H) CIT vs. Tek Chand S…

Surjeet Singh, Sirsa vs. PCIT, Rohtak

In the result, all the above appeals filed by the respective assessee’s are dismissed

ITA 488/CHANDI/2024[2018-19]Status: DisposedITAT Chandigarh24 Feb 2026AY 2018-19

Bench: SHRI. LALIET KUMAR (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)

Section 143(3)Section 263

…rt Metro Express (P) Ltd. PROPOSITION III: WHERE TWO VIEWS ARE POSSIBLE NOTICE U/S 263 CANNOT BE INVOKED i) 243 ITR 83 (SC) Malabar Industrial Co. Ltd. vs. CIT ii) 259 ITR 502 (Guj) CIT vs. Arvind Jewellers iii) 332 ITR 167 (Del) CIT vs. Sunbeam Auto Ltd. iv) 329 ITR 289 (Del) CIT vs. DLF Power Ltd v) 295 ITR 282 (SC) CIT vs. Max India Ltd. vi) 323 ITR 632 (Bom) CIT vs. Design and Automation Engineers (Bombay) Pvt. Ltd. vii) 294 ITR 121 (Chennai) CIT vs. Mepco Industries Ltd. viii) 303 ITR 23 (P&H) CIT vs. Munjal Castings ix) 321 ITR 92 (Bom) Grasim Industries Ltd. vs. CIT x) 325 ITR 343 (P&H) CIT vs. Tek Chand S…

Sh. Paramjeet Singh, Sirsa vs. PCIT, Rohtak

In the result, all the above appeals filed by the respective assessee’s are dismissed

ITA 290/CHANDI/2023[2018-19]Status: DisposedITAT Chandigarh24 Feb 2026AY 2018-19

Bench: SHRI. LALIET KUMAR (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)

Section 143(3)Section 263

…rt Metro Express (P) Ltd. PROPOSITION III: WHERE TWO VIEWS ARE POSSIBLE NOTICE U/S 263 CANNOT BE INVOKED i) 243 ITR 83 (SC) Malabar Industrial Co. Ltd. vs. CIT ii) 259 ITR 502 (Guj) CIT vs. Arvind Jewellers iii) 332 ITR 167 (Del) CIT vs. Sunbeam Auto Ltd. iv) 329 ITR 289 (Del) CIT vs. DLF Power Ltd v) 295 ITR 282 (SC) CIT vs. Max India Ltd. vi) 323 ITR 632 (Bom) CIT vs. Design and Automation Engineers (Bombay) Pvt. Ltd. vii) 294 ITR 121 (Chennai) CIT vs. Mepco Industries Ltd. viii) 303 ITR 23 (P&H) CIT vs. Munjal Castings ix) 321 ITR 92 (Bom) Grasim Industries Ltd. vs. CIT x) 325 ITR 343 (P&H) CIT vs. Tek Chand S…

Dhuni Chand HUF, Sirsa vs. PCIT, Rohtak

In the result, all the above appeals filed by the respective assessee’s are dismissed

ITA 289/CHANDI/2023[2018-19]Status: DisposedITAT Chandigarh24 Feb 2026AY 2018-19

Bench: SHRI. LALIET KUMAR (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)

Section 143(3)Section 263

…rt Metro Express (P) Ltd. PROPOSITION III: WHERE TWO VIEWS ARE POSSIBLE NOTICE U/S 263 CANNOT BE INVOKED i) 243 ITR 83 (SC) Malabar Industrial Co. Ltd. vs. CIT ii) 259 ITR 502 (Guj) CIT vs. Arvind Jewellers iii) 332 ITR 167 (Del) CIT vs. Sunbeam Auto Ltd. iv) 329 ITR 289 (Del) CIT vs. DLF Power Ltd v) 295 ITR 282 (SC) CIT vs. Max India Ltd. vi) 323 ITR 632 (Bom) CIT vs. Design and Automation Engineers (Bombay) Pvt. Ltd. vii) 294 ITR 121 (Chennai) CIT vs. Mepco Industries Ltd. viii) 303 ITR 23 (P&H) CIT vs. Munjal Castings ix) 321 ITR 92 (Bom) Grasim Industries Ltd. vs. CIT x) 325 ITR 343 (P&H) CIT vs. Tek Chand S…

Sh. Kashmir Singh Sandha, Sirsa vs. PCIT, Rohtak

In the result, all the above appeals filed by the respective assessee’s are dismissed

ITA 288/CHANDI/2023[2018-19]Status: DisposedITAT Chandigarh24 Feb 2026AY 2018-19

Bench: SHRI. LALIET KUMAR (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)

Section 143(3)Section 263

…rt Metro Express (P) Ltd. PROPOSITION III: WHERE TWO VIEWS ARE POSSIBLE NOTICE U/S 263 CANNOT BE INVOKED i) 243 ITR 83 (SC) Malabar Industrial Co. Ltd. vs. CIT ii) 259 ITR 502 (Guj) CIT vs. Arvind Jewellers iii) 332 ITR 167 (Del) CIT vs. Sunbeam Auto Ltd. iv) 329 ITR 289 (Del) CIT vs. DLF Power Ltd v) 295 ITR 282 (SC) CIT vs. Max India Ltd. vi) 323 ITR 632 (Bom) CIT vs. Design and Automation Engineers (Bombay) Pvt. Ltd. vii) 294 ITR 121 (Chennai) CIT vs. Mepco Industries Ltd. viii) 303 ITR 23 (P&H) CIT vs. Munjal Castings ix) 321 ITR 92 (Bom) Grasim Industries Ltd. vs. CIT x) 325 ITR 343 (P&H) CIT vs. Tek Chand S…

M/S Ganesh Dass HUF, Sirsa vs. PCIT, Rohtak

In the result, all the above appeals filed by the respective assessee’s are dismissed

ITA 287/CHANDI/2023[2018-19]Status: DisposedITAT Chandigarh24 Feb 2026AY 2018-19

Bench: SHRI. LALIET KUMAR (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)

Section 143(3)Section 263

…rt Metro Express (P) Ltd. PROPOSITION III: WHERE TWO VIEWS ARE POSSIBLE NOTICE U/S 263 CANNOT BE INVOKED i) 243 ITR 83 (SC) Malabar Industrial Co. Ltd. vs. CIT ii) 259 ITR 502 (Guj) CIT vs. Arvind Jewellers iii) 332 ITR 167 (Del) CIT vs. Sunbeam Auto Ltd. iv) 329 ITR 289 (Del) CIT vs. DLF Power Ltd v) 295 ITR 282 (SC) CIT vs. Max India Ltd. vi) 323 ITR 632 (Bom) CIT vs. Design and Automation Engineers (Bombay) Pvt. Ltd. vii) 294 ITR 121 (Chennai) CIT vs. Mepco Industries Ltd. viii) 303 ITR 23 (P&H) CIT vs. Munjal Castings ix) 321 ITR 92 (Bom) Grasim Industries Ltd. vs. CIT x) 325 ITR 343 (P&H) CIT vs. Tek Chand S…

Sh. Arvail Singh, Sirsa vs. PCIT, Rohtak

In the result, all the above appeals filed by the respective assessee’s are dismissed

ITA 286/CHANDI/2023[2018-19]Status: DisposedITAT Chandigarh24 Feb 2026AY 2018-19

Bench: SHRI. LALIET KUMAR (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)

Section 143(3)Section 263

…rt Metro Express (P) Ltd. PROPOSITION III: WHERE TWO VIEWS ARE POSSIBLE NOTICE U/S 263 CANNOT BE INVOKED i) 243 ITR 83 (SC) Malabar Industrial Co. Ltd. vs. CIT ii) 259 ITR 502 (Guj) CIT vs. Arvind Jewellers iii) 332 ITR 167 (Del) CIT vs. Sunbeam Auto Ltd. iv) 329 ITR 289 (Del) CIT vs. DLF Power Ltd v) 295 ITR 282 (SC) CIT vs. Max India Ltd. vi) 323 ITR 632 (Bom) CIT vs. Design and Automation Engineers (Bombay) Pvt. Ltd. vii) 294 ITR 121 (Chennai) CIT vs. Mepco Industries Ltd. viii) 303 ITR 23 (P&H) CIT vs. Munjal Castings ix) 321 ITR 92 (Bom) Grasim Industries Ltd. vs. CIT x) 325 ITR 343 (P&H) CIT vs. Tek Chand S…

Devprabha Construction Private Ltd., Dhanbad vs. PCIT, Dhanbad

In the result, this appeal of the assessee is allowed

ITA 27/RAN/2024[2018-19]Status: DisposedITAT Ranchi30 May 2025AY 2018-19

Bench: Shri George Mathan & Shri Ratnesh Nandan Sahay(Virtual Hearing) Devprabha Construction Private Ltd., P.C.I.T., Dev Villa, Behind Radha Swamy Arcade, Dhanbad, Vs. Saraidhela, Dhanbad-828127. Aayakar Bhawan, Luby Pan No. Aaecb 2652 A Circular Road, Dhanbad-826001 (Jharkhand) Appellant/ Assessee Respondent/ Revenue

Section 133(6)Section 143(3)Section 263

…e ITA 27/Ran/2024 Devprabha Construction P Ltd. Vs PCIT treated as erroneous order prejudicial to the interest of revenue, unless the view taken by the Assessing Officer is completely unsustainable in law." CIT v. DLF Power Ltd. (2009) 31 DTR 93 /229 CTR 27 I 329 ITR 289 / 185 Taxman 356 (Delhi)(High Court) - Where two views were possible on the issue, and one view is taken by the assessing officer while passing order under section 143(3) of the Act, which was also a plausible view, merely because the view benefited the assessee, the action of the assessing officer cannot be held to be erroneous by the Commission…

Genus Power Infrastructures Limitted, Noida vs. Pr. Commissioner of Income Tax(Centeral), Lucknow

ITA 74/LKW/2022[2016-17]Status: DisposedITAT Lucknow18 Mar 2025AY 2016-17

Bench: Shri Kul Bharat & Shri Anadee Nath Misshra

For Appellant: Respondent byFor Respondent: Shri Praveen Kumar, Adv
Section 143(3)Section 263Section 35

…57; Hari Iron Trading Company vs. CIT, 263 ITR437 (P&H); Malabar Industrial Co. Ltd. vs.CIT,243 ITR 83(S.C.); CIT vs. Hindustan Coca-Cola Beverages (P) Ltd. 331 ITR 192 (Del.); CIT vs. International Travel House Lid. 194 Тахтап 324; CIT vs. DLF Power Limited 329 ITR 289 (Del.); CIT vs. Eicher Limited 294 ITR 310 (Del.) CIT vs. Ashish Rajput, 320 ITR 674 (Del.); CIT vs. Rohit Anand, 327 ITR 445 (Del.); CIT vs. Gopal Purohit, 228 CTR 582 (Bom.); and CIT vs. PNB Finance and Industries Limited, 236 CTR 1 (Del.).…

M/S. Abhinav Enterprises, Indore vs. PCIT-2, Indore

ITA 339/IND/2023[2015-16]Status: DisposedITAT Indore11 Mar 2024AY 2015-16

Bench: Shri Vijay Pal Rao & Shri B.M. Biyaniassessment Year : 2015-16 M/S. Abhinav Enterprises, Pr. Commissioner Of 85, Income-Tax-2, Ramchandra Nagar Extn., Indore. बनाम/ Aerodrum Road, Vs. Indore. (Appellant/Assessee) (Respondent/Revenue) Pan : Aanfa6300Q Assessee By Shri S.S.Deshpande, Ca & Ar Revenue By Shri Ashish Porwal, Sr. Dr Date Of Hearing 05.02.2024 Date Of Pronouncement 11.03.2024

Section 143(3)Section 263

…settled that if the AO has passed assessment-order accepting the explanations made by assessee, the assessment-order cannot be said to be erroneous. Reliance is also placed on following decisions: (a) CIT Vs. Max India Ltd. 295 ITR 282 (b) CIT Vs. DLF Power 329 ITR 289 (Delhi) (c) CIT Vs. Govindram Sakseria Trust 166 ITR 580 (MP) (d) CIT Vs. Ratlam Coal Ash Co. 171 ITR 141 (MP) Page 14 of 23 M/s. Abhinav Enterprises, Indore. Vs. PCIT-2, Indore. ITA No. 339/Ind/2023 – AY 2015-16 (e) CIT Vs. Gabriel (India) Ltd. 203 ITR 108 (Bom) 15. While arguing, Ld. AR also submitted that in the show-cause notice the…

Cygnus Vanijya Private Limited, Kolkata vs. I.T.O., Ward-11(4), Kolkata

In the result, the appeal of the assessee is allowed

ITA 361/KOL/2020[2015-16]Status: DisposedITAT Kolkata09 May 2022AY 2015-16

Bench: Shri Rajpal Yadav, Vice-(Kz) & Shri Manish Borad

Section 133(6)Section 142(1)Section 143(3)Section 26Section 263

…. Vs. CIT, 263 ITR 437 (P&H); (vi) Malabar Industrial Co, Ltd. Vs. CIT, 243 ITR 83 (S.C.); (vii) CIT Vs, Hindustan Coca Cola Beverages (P) Ltd. 331 ITR 192(Del.); (viii) CIT Vs. International Travel House Ltd., 194 Taxman 324; (ix) CIT Vs. DLF Power Ltd., 329 ITR 289(Del.); (x) CIT Vs. Eicher Ltd., 294 ITR 310 (De!.); (xi) CIT Vs. Ashish Rajpal, 320 ITR 674 (Del.); (xii) CIT Vs. Rohit Anand, 327 ITR 445 (Del); (xiii)CIT Vs. Gopal Purohit, 228 CTR 582(Bom.); (xiv) CIT Vs. PNB Finance & Industries Ltd, 236 CTR 1 (Delhi)”. 9. Per contra, ld. D.R. vehemently argued supporting the detailed finding of the ld.…

M/S Nilkanth Stone Industries, Valsad vs. The Principal Commissioner of Income Tax, Valsad

In the result the appeal of the assessee is partly allowed

ITA 386/SRT/2018[2014-15]Status: DisposedITAT Surat27 May 2021AY 2014-15

Bench: Shri Pawan Singh, Hon'Ble & Dr. Arjun Lal Saini, Hon'Ble(Virtual Hearing) आ.अ.सं./I.T.A No.386/Srt/2018 "नधा"रण वष"/Assessment Year: 2014-15 M/S Nilkanth Stone Industries, Vs. The Principal Commissioner Shop No.A-1/2/3, Nilkanth Of Income Tax, Valsad. Residency, B/H Old Jakarta Nagar, Tithal Road, Valsad. [Pan: Aajfn 5653 K] अपीलाथ" / Appellant ""यथ"/Respondent "नधा"रतीक"ओर से /Assessee By Shri Surji Chheda - Ca राज"वक"ओर से /Revenue By Shri Ritesh Mishra – Cit-Dr सुनवाई की तारीख/ Date Of Hearing: 08.04.2021 उ"घोषणा क" तार"ख/Pronouncement On: 27.05.2021 आदेश /O R D E R Per Pawan Singh, Judicial Memeber: 1. This Appeal Under Section 253 Of Income-Tax Act (Act) By The Assessee Is Directed Against The Order Of Ld. Principal Commissioner Of Income Tax, Valsad Hereinafter Referred As “Ld. Pcit” Passed Under Section 263 Of Income-Tax Act (Act) Dated 27.03.2018, For The Assessment Year (Ay) 2014-15. The Assessee Vide His Application Dated 16.08.2018 Following Concise Grounds Of Appeal: “1. In The Facts & In The Circumstances Of The Case, The Learned Cit Has Erred In Initiation Of Proceedings U/S 263 Of The Income Tax Act, 1961 & Which Was Without Jurisdiction & The Cit Erred In Holding That The Assessment Order Was Erroneous & Prejudicial To The Interest Of Revenue On All Issues Discussed In Revision Order & Has Erred In Setting It Aside For Fresh

Section 253Section 263

…(Delhi HC),  ITO Vs DG Housing Projects [2012] 343 ITR 329 (Delhi HC),  Jyoti Foundation, 357 ITR 3858 (Delhi HC.),  CIT – Vs. Leisure wear Exports Ltd., 341 ITR 166 (Delhi HC.),  CIT vs. Sunbeam Auto Ltd. 332 ITR 167 (Delhi HC),  CIT vs. DLF Power Ltd. 329 ITR 289 (Delhi HC),  CIT vs. Max India Ltd. 295 ITR 282 (SC),  ITA NO.3206/DEL/2017 Amira Enterprises ltd Vs PCIT,  CIT Vs Arvind Jewellers (259 ITR 502 GUJ HC),  CIT Vs R. K. Construction Co. (313 ITR 65),  Indus Best Hospitality ITA No. 3125/MUM/2017” 7. On ground No.8, the ld.AR submits that the commission of Rs.4.10 lakhs each was paid to Deepak…

Kabir Sudhir Mulji, Mumbai vs. DIT (It) II, Mumbai

In the result, appeal of the assessee is partly allowed

ITA 3301/MUM/2014[2009-10]Status: DisposedITAT Mumbai14 Feb 2018AY 2009-10

Bench: Shri D.T. Garasia & Shri Rajesh Kumarassessment Year: 2009-10 Shri Kabir Sudhir Mulji, Director Of Income Tax Anand Bhavan, 501, (International Taxation)Ii, 2Nd Babulnath X Lane, Scindia House, Vs. Chowpatty, Gr. Flr., Mumbai-7 R/No.007, N.M. Marg, Pan: Aahpm1375M Ballard Pier, Mumbai - 38 (Appellant) (Respondent)

For Appellant: Ms. Aasifa Khan, A.RFor Respondent: Shri R.P. Meena, D.R
Section 143(1)Section 143(3)Section 2Section 263Section 263(1)Section 56(2)(vi)

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “A”, MUMBAI BEFORE SHRI D.T. GARASIA, JUDICIAL MEMBER AND SHRI RAJESH KUMAR, ACCOUNTANT MEMBER Assessment Year: 2009-10 Shri Kabir Sudhir Mulji, Director of Income Tax Anand Bhavan, 501, (International Taxation)II, 2nd Babulnath X Lane, Scindia House, Vs. Chowpatty, Gr. Flr., Mumbai-7 R/No.007, N.M. Marg, PAN: AAHPM1375M Ballard Pier, Mumbai - 38 (Appellant) (Respondent) Present for: Assessee by : Ms. Aasifa Khan, A.R. Revenue by : Shri R.P. Meena, D.R. Date of Hearing : 11.01.2018 Date of Pronouncement : 14.02.2018 O R D E R Per D.T. GARASIA, Judicial Member:…

259 ITR 502 (Guj) CIT v. Arvind Jewellers (329 ITR 289) — Cited in 13 Judgments | BharatTax