Addl. CIT v. Indian Pharmaceuticals, October 3

234 ITR 83Reported decision2000#7342 most cited

What is Addl. CIT v. Indian Pharmaceuticals, October 3 authority for?

An Assessing Officer's order can be revised under Section 263 if it prejudices the revenue due to a lack of inquiry, particularly concerning unexplained cash purchases under Section 69C. Such an order may be set aside and restored for proper verification.

15

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2017 to 2024.

Also referred to as

Addl. CIT v. Indian Pharmaceuticals · Section 263 · Section 69C · unexplained cash purchases · lack of enquiry · prejudice to revenue · revision of assessment order · Assessing Officer · Malabar Industrial Limited

Also reported as

109 Taxmann 99

Sections most often in play

Section 143(3)Section 153ASection 153DSection 263Section 271(1)(C)Section 69C

Judgments citing Addl. CIT v. Indian Pharmaceuticals, October 3

Shivam Readymix Private Limited, Neemuch vs. The PCIT(Central), Jaipur

In the result, the appeal of the assessee is allowed

ITA 412/JPR/2024[2013-14]Status: DisposedITAT Jaipur12 Nov 2024AY 2013-14

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri Tarun Mittal (C.A.)For Respondent: Ms. Alka Gautam (CIT)
Section 143(3)Section 153ASection 153DSection 263Section 69C

…k of enquiry and consequent non-deriving of reasoned inference by the Assessing Officer, has prima facie cause prejudice to the interest of the revenue. So relying on the decision of Hon’ble Supreme Court in the case of Malabar Industrial Limited vs. CIT [ 234 ITR 83 ] held that she do not intend to disturber the assessment that has already been made but only passing an order where applicability of the provisions of Section 69C is considered and unexplained cash purchases is made appropriately. The order of the ld. AO, was therefore, made liable to revision under the explanation (2) clause (a) of section 26…

Manoj Kumar Sharma, Jaipur vs. PCIT(Central), Jaipur

In the result appeal of the assessee in the ITA No

ITA 283/JPR/2022[2015-16]Status: DisposedITAT Jaipur25 Nov 2022AY 2015-16
For Appellant: ShriMahendraGargieya (Adv.)&For Respondent: ShriJames Kurian (CIT)
Section 143(3)Section 263

…n’ble Supreme Court of India, Rampyari Devi Saraogi v/s Commissioner of Income Tax, May 1, 1967.  Hon’ble High Court of Madhya Pradesh- Indore bench, Addl. CIT v/s Indian Pharmaceuticals, October 3, 1978.  (2009) 109 taxman 99 (Hon'ble Supreme Court) (2000) 234 ITR 83 (Hon'ble Supreme Court) 159 CTR 1, 10.02.2000, Hon’ble Supreme Court of India, Malabar Industrial Co. Ltd. v/s Commissioner of Income Tax.  (2005) 142 taxman 653 ( Allahabad) Hon’ble High Court of Allahabad Commissioner of Income Tax v/s Surendra Prasad Agrawal, September 1, 2004.  (2012) 24 taxmann.com 215 (Gauhati) Hon’ble High Court of Guahat…

Manoj Kumar Sharma, Jaipur vs. PCIT(Central), Jaipur

In the result appeal of the assessee in the ITA No

ITA 282/JPR/2022[2014-15]Status: DisposedITAT Jaipur25 Nov 2022AY 2014-15
For Appellant: ShriMahendraGargieya (Adv.)&For Respondent: ShriJames Kurian (CIT)
Section 143(3)Section 263

…n’ble Supreme Court of India, Rampyari Devi Saraogi v/s Commissioner of Income Tax, May 1, 1967.  Hon’ble High Court of Madhya Pradesh- Indore bench, Addl. CIT v/s Indian Pharmaceuticals, October 3, 1978.  (2009) 109 taxman 99 (Hon'ble Supreme Court) (2000) 234 ITR 83 (Hon'ble Supreme Court) 159 CTR 1, 10.02.2000, Hon’ble Supreme Court of India, Malabar Industrial Co. Ltd. v/s Commissioner of Income Tax.  (2005) 142 taxman 653 ( Allahabad) Hon’ble High Court of Allahabad Commissioner of Income Tax v/s Surendra Prasad Agrawal, September 1, 2004.  (2012) 24 taxmann.com 215 (Gauhati) Hon’ble High Court of Guahat…

Manoj Kumar Sharma, Jaipur vs. PCIT (Central), Jaipur

In the result appeal of the assessee in the ITA No

ITA 281/JPR/2022[2013-14]Status: DisposedITAT Jaipur25 Nov 2022AY 2013-14
For Appellant: ShriMahendraGargieya (Adv.)&For Respondent: ShriJames Kurian (CIT)
Section 143(3)Section 263

…n’ble Supreme Court of India, Rampyari Devi Saraogi v/s Commissioner of Income Tax, May 1, 1967.  Hon’ble High Court of Madhya Pradesh- Indore bench, Addl. CIT v/s Indian Pharmaceuticals, October 3, 1978.  (2009) 109 taxman 99 (Hon'ble Supreme Court) (2000) 234 ITR 83 (Hon'ble Supreme Court) 159 CTR 1, 10.02.2000, Hon’ble Supreme Court of India, Malabar Industrial Co. Ltd. v/s Commissioner of Income Tax.  (2005) 142 taxman 653 ( Allahabad) Hon’ble High Court of Allahabad Commissioner of Income Tax v/s Surendra Prasad Agrawal, September 1, 2004.  (2012) 24 taxmann.com 215 (Gauhati) Hon’ble High Court of Guahat…

Ram Kishan Verma, Kota vs. PCIT (Central), Jaipur

In the result appeal of the assessee in the ITA No

ITA 223/JPR/2022[2018-19]Status: DisposedITAT Jaipur25 Nov 2022AY 2018-19
For Appellant: ShriMahendraGargieya (Adv.)&For Respondent: ShriJames Kurian (CIT)
Section 143(3)Section 263

…n’ble Supreme Court of India, Rampyari Devi Saraogi v/s Commissioner of Income Tax, May 1, 1967.  Hon’ble High Court of Madhya Pradesh- Indore bench, Addl. CIT v/s Indian Pharmaceuticals, October 3, 1978.  (2009) 109 taxman 99 (Hon'ble Supreme Court) (2000) 234 ITR 83 (Hon'ble Supreme Court) 159 CTR 1, 10.02.2000, Hon’ble Supreme Court of India, Malabar Industrial Co. Ltd. v/s Commissioner of Income Tax.  (2005) 142 taxman 653 ( Allahabad) Hon’ble High Court of Allahabad Commissioner of Income Tax v/s Surendra Prasad Agrawal, September 1, 2004.  (2012) 24 taxmann.com 215 (Gauhati) Hon’ble High Court of Guahat…

Ram Kishan Verma, Kota vs. PCIT (Central), Jaipur

In the result appeal of the assessee in the ITA No

ITA 222/JPR/2022[2017-18]Status: DisposedITAT Jaipur25 Nov 2022AY 2017-18
For Appellant: ShriMahendraGargieya (Adv.)&For Respondent: ShriJames Kurian (CIT)
Section 143(3)Section 263

…n’ble Supreme Court of India, Rampyari Devi Saraogi v/s Commissioner of Income Tax, May 1, 1967.  Hon’ble High Court of Madhya Pradesh- Indore bench, Addl. CIT v/s Indian Pharmaceuticals, October 3, 1978.  (2009) 109 taxman 99 (Hon'ble Supreme Court) (2000) 234 ITR 83 (Hon'ble Supreme Court) 159 CTR 1, 10.02.2000, Hon’ble Supreme Court of India, Malabar Industrial Co. Ltd. v/s Commissioner of Income Tax.  (2005) 142 taxman 653 ( Allahabad) Hon’ble High Court of Allahabad Commissioner of Income Tax v/s Surendra Prasad Agrawal, September 1, 2004.  (2012) 24 taxmann.com 215 (Gauhati) Hon’ble High Court of Guahat…

Ram Kishan Verma, Kota vs. PCIT (Central), Jaipur

In the result appeal of the assessee in the ITA No

ITA 221/JPR/2022[2016/17]Status: DisposedITAT Jaipur25 Nov 2022
For Appellant: ShriMahendraGargieya (Adv.)&For Respondent: ShriJames Kurian (CIT)
Section 143(3)Section 263

…n’ble Supreme Court of India, Rampyari Devi Saraogi v/s Commissioner of Income Tax, May 1, 1967.  Hon’ble High Court of Madhya Pradesh- Indore bench, Addl. CIT v/s Indian Pharmaceuticals, October 3, 1978.  (2009) 109 taxman 99 (Hon'ble Supreme Court) (2000) 234 ITR 83 (Hon'ble Supreme Court) 159 CTR 1, 10.02.2000, Hon’ble Supreme Court of India, Malabar Industrial Co. Ltd. v/s Commissioner of Income Tax.  (2005) 142 taxman 653 ( Allahabad) Hon’ble High Court of Allahabad Commissioner of Income Tax v/s Surendra Prasad Agrawal, September 1, 2004.  (2012) 24 taxmann.com 215 (Gauhati) Hon’ble High Court of Guahat…

Ram Kishan Verma, Kota vs. PCIT (Central), Jaipur

In the result appeal of the assessee in the ITA No

ITA 220/JPR/2022[2015-16]Status: DisposedITAT Jaipur25 Nov 2022AY 2015-16
For Appellant: ShriMahendraGargieya (Adv.)&For Respondent: ShriJames Kurian (CIT)
Section 143(3)Section 263

…n’ble Supreme Court of India, Rampyari Devi Saraogi v/s Commissioner of Income Tax, May 1, 1967.  Hon’ble High Court of Madhya Pradesh- Indore bench, Addl. CIT v/s Indian Pharmaceuticals, October 3, 1978.  (2009) 109 taxman 99 (Hon'ble Supreme Court) (2000) 234 ITR 83 (Hon'ble Supreme Court) 159 CTR 1, 10.02.2000, Hon’ble Supreme Court of India, Malabar Industrial Co. Ltd. v/s Commissioner of Income Tax.  (2005) 142 taxman 653 ( Allahabad) Hon’ble High Court of Allahabad Commissioner of Income Tax v/s Surendra Prasad Agrawal, September 1, 2004.  (2012) 24 taxmann.com 215 (Gauhati) Hon’ble High Court of Guahat…

Ram Kishan Verma, Kota vs. PCIT (Circle), Jaipur

In the result appeal of the assessee in the ITA No

ITA 219/JPR/2022[2014-15]Status: DisposedITAT Jaipur25 Nov 2022AY 2014-15
For Appellant: ShriMahendraGargieya (Adv.)&For Respondent: ShriJames Kurian (CIT)
Section 143(3)Section 263

…n’ble Supreme Court of India, Rampyari Devi Saraogi v/s Commissioner of Income Tax, May 1, 1967.  Hon’ble High Court of Madhya Pradesh- Indore bench, Addl. CIT v/s Indian Pharmaceuticals, October 3, 1978.  (2009) 109 taxman 99 (Hon'ble Supreme Court) (2000) 234 ITR 83 (Hon'ble Supreme Court) 159 CTR 1, 10.02.2000, Hon’ble Supreme Court of India, Malabar Industrial Co. Ltd. v/s Commissioner of Income Tax.  (2005) 142 taxman 653 ( Allahabad) Hon’ble High Court of Allahabad Commissioner of Income Tax v/s Surendra Prasad Agrawal, September 1, 2004.  (2012) 24 taxmann.com 215 (Gauhati) Hon’ble High Court of Guahat…

Ram Kishan Verma, Kota vs. PCIT (Central), Jaipur

In the result appeal of the assessee in the ITA No

ITA 218/JPR/2022[2013-14]Status: DisposedITAT Jaipur25 Nov 2022AY 2013-14
For Appellant: ShriMahendraGargieya (Adv.)&For Respondent: ShriJames Kurian (CIT)
Section 143(3)Section 263

…n’ble Supreme Court of India, Rampyari Devi Saraogi v/s Commissioner of Income Tax, May 1, 1967.  Hon’ble High Court of Madhya Pradesh- Indore bench, Addl. CIT v/s Indian Pharmaceuticals, October 3, 1978.  (2009) 109 taxman 99 (Hon'ble Supreme Court) (2000) 234 ITR 83 (Hon'ble Supreme Court) 159 CTR 1, 10.02.2000, Hon’ble Supreme Court of India, Malabar Industrial Co. Ltd. v/s Commissioner of Income Tax.  (2005) 142 taxman 653 ( Allahabad) Hon’ble High Court of Allahabad Commissioner of Income Tax v/s Surendra Prasad Agrawal, September 1, 2004.  (2012) 24 taxmann.com 215 (Gauhati) Hon’ble High Court of Guahat…

Ram Kishan Verma, Kota vs. PCIT (Central), Jaipur

In the result appeal of the assessee in the ITA No

ITA 217/JPR/2022[2012-13]Status: DisposedITAT Jaipur25 Nov 2022AY 2012-13
For Appellant: ShriMahendraGargieya (Adv.)&For Respondent: ShriJames Kurian (CIT)
Section 143(3)Section 263

…n’ble Supreme Court of India, Rampyari Devi Saraogi v/s Commissioner of Income Tax, May 1, 1967.  Hon’ble High Court of Madhya Pradesh- Indore bench, Addl. CIT v/s Indian Pharmaceuticals, October 3, 1978.  (2009) 109 taxman 99 (Hon'ble Supreme Court) (2000) 234 ITR 83 (Hon'ble Supreme Court) 159 CTR 1, 10.02.2000, Hon’ble Supreme Court of India, Malabar Industrial Co. Ltd. v/s Commissioner of Income Tax.  (2005) 142 taxman 653 ( Allahabad) Hon’ble High Court of Allahabad Commissioner of Income Tax v/s Surendra Prasad Agrawal, September 1, 2004.  (2012) 24 taxmann.com 215 (Gauhati) Hon’ble High Court of Guahat…

Harish Jain, Kota vs. PCIT (Central), Jaipur

In the result appeal of the assessee in the ITA No

ITA 216/JPR/2022[2016-17]Status: DisposedITAT Jaipur25 Nov 2022AY 2016-17
For Appellant: ShriMahendraGargieya (Adv.)&For Respondent: ShriJames Kurian (CIT)
Section 143(3)Section 263

…n’ble Supreme Court of India, Rampyari Devi Saraogi v/s Commissioner of Income Tax, May 1, 1967.  Hon’ble High Court of Madhya Pradesh- Indore bench, Addl. CIT v/s Indian Pharmaceuticals, October 3, 1978.  (2009) 109 taxman 99 (Hon'ble Supreme Court) (2000) 234 ITR 83 (Hon'ble Supreme Court) 159 CTR 1, 10.02.2000, Hon’ble Supreme Court of India, Malabar Industrial Co. Ltd. v/s Commissioner of Income Tax.  (2005) 142 taxman 653 ( Allahabad) Hon’ble High Court of Allahabad Commissioner of Income Tax v/s Surendra Prasad Agrawal, September 1, 2004.  (2012) 24 taxmann.com 215 (Gauhati) Hon’ble High Court of Guahat…

Harish Jain, Jaipur vs. PCIT (Central), Jaipur

In the result appeal of the assessee in the ITA No

ITA 215/JPR/2022[2015-16]Status: DisposedITAT Jaipur25 Nov 2022AY 2015-16
For Appellant: ShriMahendraGargieya (Adv.)&For Respondent: ShriJames Kurian (CIT)
Section 143(3)Section 263

…n’ble Supreme Court of India, Rampyari Devi Saraogi v/s Commissioner of Income Tax, May 1, 1967.  Hon’ble High Court of Madhya Pradesh- Indore bench, Addl. CIT v/s Indian Pharmaceuticals, October 3, 1978.  (2009) 109 taxman 99 (Hon'ble Supreme Court) (2000) 234 ITR 83 (Hon'ble Supreme Court) 159 CTR 1, 10.02.2000, Hon’ble Supreme Court of India, Malabar Industrial Co. Ltd. v/s Commissioner of Income Tax.  (2005) 142 taxman 653 ( Allahabad) Hon’ble High Court of Allahabad Commissioner of Income Tax v/s Surendra Prasad Agrawal, September 1, 2004.  (2012) 24 taxmann.com 215 (Gauhati) Hon’ble High Court of Guahat…

Harish Jain, Kota vs. PCIT (Central), Jaipur

In the result appeal of the assessee in the ITA No

ITA 214/JPR/2022[2012-13]Status: DisposedITAT Jaipur25 Nov 2022AY 2012-13
For Appellant: ShriMahendraGargieya (Adv.)&For Respondent: ShriJames Kurian (CIT)
Section 143(3)Section 263

…n’ble Supreme Court of India, Rampyari Devi Saraogi v/s Commissioner of Income Tax, May 1, 1967.  Hon’ble High Court of Madhya Pradesh- Indore bench, Addl. CIT v/s Indian Pharmaceuticals, October 3, 1978.  (2009) 109 taxman 99 (Hon'ble Supreme Court) (2000) 234 ITR 83 (Hon'ble Supreme Court) 159 CTR 1, 10.02.2000, Hon’ble Supreme Court of India, Malabar Industrial Co. Ltd. v/s Commissioner of Income Tax.  (2005) 142 taxman 653 ( Allahabad) Hon’ble High Court of Allahabad Commissioner of Income Tax v/s Surendra Prasad Agrawal, September 1, 2004.  (2012) 24 taxmann.com 215 (Gauhati) Hon’ble High Court of Guahat…

Nilkant Tech Park P Ltd, Mumbai vs. CIT 8, Mumbai

In the result, appeal filed by the assessee is allowed

ITA 3511/MUM/2014[2009-10]Status: DisposedITAT Mumbai19 May 2017AY 2009-10

Bench: Shri G.S. Pannu & Shri Pawan Singhm/S Nilkanth Tech Park Pvt. Ltd. C.I.T.-8, Citimall, New Link Road, Mumbai. Vs. Andheri (W), Mumbai-400053 Pan: Aaccn0341G (Appellant) (Respondent)

For Respondent: Shri N.P. Singh (CIT-DR)
Section 143(3)Section 253Section 254(1)Section 263Section 45Section 45(2)Section 73

…t be treated as prejudicial to the interest of Revenue unless the views taken by AO are inconsistent by law. In support of his submission, ld. DR for Revenue relied upon the decision of Hon’ble Supreme Court in case of Malabar Industries Company Ltd. vs. CIT (234 ITR 83) and Smt. Taradevi Aggarwal vs. CIT (1973) 88 ITR 323. The ld. DR further argued that incorrect assumption of fact by AO renders the assessment order as erroneous as held in CIT vs. Amalgamation (238 ITR 963). The AO completely omitted the issue in question from consideration and pass the assessment order arbitrarily in arbitrary manner, which ren…

Addl. CIT v. Indian Pharmaceuticals, October 3 (234 ITR 83) — Cited in 15 Judgments | BharatTax