263 ITR 437 (P&H) Hari Iron Trading Co. v. CIT

53 TTJ 432Income Tax Appellate Tribunal#12860 most cited
8

judgments rely on this decision, according to BharatTax’s citation analysis of 361,826 Indian tax judgments — from 2021 to 2026.

Sections most often in play

Section 10(37)Section 143(3)Section 145A(b)Section 147Section 148Section 151Section 263Section 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 263 ITR 437 (P&H) Hari Iron Trading Co. v. CIT

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

…vs. ITO iii) 81 ITD 36 (Hyd) Srinivasa Hatcheries Pvt. Ltd. vs. DCIT iv) 107 Taxman 205 (Mum) (MAG) Indian Hotels Co. Ltd. vs. DCIT v) 263 ITR 437 (P&H) Hari Iron Trading Co. vs. CIT vi) 74 TTJ 67 (All) Sahara India Mutual Benefit Co. Ltd. vs. Asst. CIT vii) 53 TTJ 432 (Ind) Vidisha Tractors vs. Asst. CIT viii) 34 SOT 241 (Mum) Reliance Communications Infrastructure Ltd. vs. CIT ix) 236 CTR 476 (Del) CIT vs. Vikas Polymers PROPOSITION XI: THAT EXPLANATION 2 TO SECTION 263 OF THE ACT DOES NOT AUTHORISE OR GIVE UNFETTERED POWER TO COMMISSIONER TO REVISE EACH AND EVERY ORDER AND, IS NOT A SUBSTITUTE TO THE PRECONDI…

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

…vs. ITO iii) 81 ITD 36 (Hyd) Srinivasa Hatcheries Pvt. Ltd. vs. DCIT iv) 107 Taxman 205 (Mum) (MAG) Indian Hotels Co. Ltd. vs. DCIT v) 263 ITR 437 (P&H) Hari Iron Trading Co. vs. CIT vi) 74 TTJ 67 (All) Sahara India Mutual Benefit Co. Ltd. vs. Asst. CIT vii) 53 TTJ 432 (Ind) Vidisha Tractors vs. Asst. CIT viii) 34 SOT 241 (Mum) Reliance Communications Infrastructure Ltd. vs. CIT ix) 236 CTR 476 (Del) CIT vs. Vikas Polymers PROPOSITION XI: THAT EXPLANATION 2 TO SECTION 263 OF THE ACT DOES NOT AUTHORISE OR GIVE UNFETTERED POWER TO COMMISSIONER TO REVISE EACH AND EVERY ORDER AND, IS NOT A SUBSTITUTE TO THE PRECONDI…

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

…vs. ITO iii) 81 ITD 36 (Hyd) Srinivasa Hatcheries Pvt. Ltd. vs. DCIT iv) 107 Taxman 205 (Mum) (MAG) Indian Hotels Co. Ltd. vs. DCIT v) 263 ITR 437 (P&H) Hari Iron Trading Co. vs. CIT vi) 74 TTJ 67 (All) Sahara India Mutual Benefit Co. Ltd. vs. Asst. CIT vii) 53 TTJ 432 (Ind) Vidisha Tractors vs. Asst. CIT viii) 34 SOT 241 (Mum) Reliance Communications Infrastructure Ltd. vs. CIT ix) 236 CTR 476 (Del) CIT vs. Vikas Polymers PROPOSITION XI: THAT EXPLANATION 2 TO SECTION 263 OF THE ACT DOES NOT AUTHORISE OR GIVE UNFETTERED POWER TO COMMISSIONER TO REVISE EACH AND EVERY ORDER AND, IS NOT A SUBSTITUTE TO THE PRECONDI…

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

…vs. ITO iii) 81 ITD 36 (Hyd) Srinivasa Hatcheries Pvt. Ltd. vs. DCIT iv) 107 Taxman 205 (Mum) (MAG) Indian Hotels Co. Ltd. vs. DCIT v) 263 ITR 437 (P&H) Hari Iron Trading Co. vs. CIT vi) 74 TTJ 67 (All) Sahara India Mutual Benefit Co. Ltd. vs. Asst. CIT vii) 53 TTJ 432 (Ind) Vidisha Tractors vs. Asst. CIT viii) 34 SOT 241 (Mum) Reliance Communications Infrastructure Ltd. vs. CIT ix) 236 CTR 476 (Del) CIT vs. Vikas Polymers PROPOSITION XI: THAT EXPLANATION 2 TO SECTION 263 OF THE ACT DOES NOT AUTHORISE OR GIVE UNFETTERED POWER TO COMMISSIONER TO REVISE EACH AND EVERY ORDER AND, IS NOT A SUBSTITUTE TO THE PRECONDI…

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

…vs. ITO iii) 81 ITD 36 (Hyd) Srinivasa Hatcheries Pvt. Ltd. vs. DCIT iv) 107 Taxman 205 (Mum) (MAG) Indian Hotels Co. Ltd. vs. DCIT v) 263 ITR 437 (P&H) Hari Iron Trading Co. vs. CIT vi) 74 TTJ 67 (All) Sahara India Mutual Benefit Co. Ltd. vs. Asst. CIT vii) 53 TTJ 432 (Ind) Vidisha Tractors vs. Asst. CIT viii) 34 SOT 241 (Mum) Reliance Communications Infrastructure Ltd. vs. CIT ix) 236 CTR 476 (Del) CIT vs. Vikas Polymers PROPOSITION XI: THAT EXPLANATION 2 TO SECTION 263 OF THE ACT DOES NOT AUTHORISE OR GIVE UNFETTERED POWER TO COMMISSIONER TO REVISE EACH AND EVERY ORDER AND, IS NOT A SUBSTITUTE TO THE PRECONDI…

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

…vs. ITO iii) 81 ITD 36 (Hyd) Srinivasa Hatcheries Pvt. Ltd. vs. DCIT iv) 107 Taxman 205 (Mum) (MAG) Indian Hotels Co. Ltd. vs. DCIT v) 263 ITR 437 (P&H) Hari Iron Trading Co. vs. CIT vi) 74 TTJ 67 (All) Sahara India Mutual Benefit Co. Ltd. vs. Asst. CIT vii) 53 TTJ 432 (Ind) Vidisha Tractors vs. Asst. CIT viii) 34 SOT 241 (Mum) Reliance Communications Infrastructure Ltd. vs. CIT ix) 236 CTR 476 (Del) CIT vs. Vikas Polymers PROPOSITION XI: THAT EXPLANATION 2 TO SECTION 263 OF THE ACT DOES NOT AUTHORISE OR GIVE UNFETTERED POWER TO COMMISSIONER TO REVISE EACH AND EVERY ORDER AND, IS NOT A SUBSTITUTE TO THE PRECONDI…

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

…vs. ITO iii) 81 ITD 36 (Hyd) Srinivasa Hatcheries Pvt. Ltd. vs. DCIT iv) 107 Taxman 205 (Mum) (MAG) Indian Hotels Co. Ltd. vs. DCIT v) 263 ITR 437 (P&H) Hari Iron Trading Co. vs. CIT vi) 74 TTJ 67 (All) Sahara India Mutual Benefit Co. Ltd. vs. Asst. CIT vii) 53 TTJ 432 (Ind) Vidisha Tractors vs. Asst. CIT viii) 34 SOT 241 (Mum) Reliance Communications Infrastructure Ltd. vs. CIT ix) 236 CTR 476 (Del) CIT vs. Vikas Polymers PROPOSITION XI: THAT EXPLANATION 2 TO SECTION 263 OF THE ACT DOES NOT AUTHORISE OR GIVE UNFETTERED POWER TO COMMISSIONER TO REVISE EACH AND EVERY ORDER AND, IS NOT A SUBSTITUTE TO THE PRECONDI…

Andritz Hydro P Ltd, Bhopal vs. Pr CIT-1, Bhopal

ITA 199/IND/2020[2015-16]Status: DisposedITAT Indore29 Oct 2021AY 2015-16

Bench: Shri Manish Borad & Ms. Madhumita Royvirtual Hearing

Section 115JSection 253Section 263

…essing Officer did not invoke any disallowance on account of mark-to-market on forward contracts. This view is supported by the order of Jurisdictional bench of ITAT in the case of Andritz Hydro Private Ltd. ITANo.198 & 199/Ind/2020 Vidisha Tractors vs ACIT (53 TTJ 432) (ITAT Indore). We also find that the the case of Himadri Chemicals & Industries Limited vs. PCIT (ITA 813/Kol/2018) (ITAT Kolkata) squarely covers the present case wherein Hon’ble ITAT had quashed the order under section 263 proposing to make addition on account of provision for mark to market loss on derivative contracts considering it to be…