Allahabad Commissioner of Income Tax v. Surendra Prasad Agrawal, September 1 (24 Taxmann.com 215)

Q: What is Allahabad Commissioner of Income Tax v. Surendra Prasad Agrawal, September 1 authority for?

A revision under section 263 is valid only if the Assessing Officer's order was both erroneous and prejudicial to the revenue, indicating a non-application of mind. This principle is established by the Allahabad High Court in Commissioner of Income Tax v. Surendra Prasad Agrawal.

Q: How many judgments cite Allahabad Commissioner of Income Tax v. Surendra Prasad Agrawal, September 1?

35 judgments on BharatTax cite Allahabad Commissioner of Income Tax v. Surendra Prasad Agrawal, September 1 (24 Taxmann.com 215), spanning 2017 to 2026.

Q: Which sections of the Income Tax Act does Allahabad Commissioner of Income Tax v. Surendra Prasad Agrawal, September 1 come up under?

It is most often cited in judgments turning on Section 143(3), Section 263, Section 135(4)(b), Section 142(1), Section 143(1), Section 143(2).

Hollis Vitrified Private Limited, Morbi, Gujarat, India vs. The Principal Commissioner of Income Tax - 1, Rajkot, Gujarat, India

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

ITA 363/RJT/2024[2018-19]Status: DisposedITAT Rajkot12 Feb 2026AY 2018-19

Bench: Dr. Arjun Lal Saini & Dr. Dinesh Mohan Sinhaआयकरअपीलसं./Ita No. 363/Rjt/2024 (Assessment Year: 2018-19) (Hybrid Hearing) Hollis Vitrified Pvt. Ltd. Vs. The Pr. Commissioner Of Income Revenue Survey No. 756/P1/P1/P1, Opp. Tax-1, Rajkot Antique Granito, Ghuntu,-Lakhdhirpur Road, Morbi (Gujarat)-363642 "ायीलेखासं./जीआइआरसं./Pan/Gir No.: Aacch5628Q (अपीलाथ"/Appellant) (""थ"/Respondent)

For Appellant: Shri Fenil H. Mehta, Ld. ARFor Respondent: Shri Sanjay Punglia, CIT-DR

Section 143(3)Section 263Section 68

…आयकर अपीलीय अिधकरण,राजकोट "ायपीठ,राजकोट। IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH, RAJKOT BEFORE DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER AND DR. DINESH MOHAN SINHA, JUDICIAL MEMBER आयकरअपीलसं./ITA No. 363/RJT/2024 (Assessment Year: 2018-19) (Hybrid Hearing) Hollis Vitrified Pvt. Ltd. Vs. The Pr. Commissioner of Income Revenue Survey No. 756/P1/P1/P1, Opp. Tax-1, Rajkot Antique Granito, Ghuntu,-Lakhdhirpur Road, Morbi (Gujarat)-363642 "ायीलेखासं./जीआइआरसं./PAN/GIR No.: AACCH5628Q (अपीलाथ"/Appellant) (""थ"/Respondent) िनधा"रतीकीओरसे/Assessee by : Shri Fenil H. Mehta, Ld. AR राज"कीओरसे/Revenue by : Shri S…

Gujarat Mineral Development Corporation Limited, Khanji Bhavan vs. Pr. Commissioner of Income Tax-1, Aayakar Bhawan(Vejalpur), Ahmedabad

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

ITA 651/AHD/2025[2020-21]Status: DisposedITAT Ahmedabad04 Jul 2025AY 2020-21

Bench: S/Shri T.R. Senthil Kumar & Makarand V.Mahadeokarasstt.Year : 2020-21

For Appellant: Shri Rignesh Das, CIT-DR

Section 143(1)Section 143(3)Section 14ASection 263Section 80GSection 80I

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण,अहमदाबाद "यायपीठ आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण अहमदाबाद "यायपीठ अहमदाबाद "यायपीठ ‘C’ अहमदाबाद। अहमदाबाद "यायपीठ अहमदाबाद। अहमदाबाद। अहमदाबाद। IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, AHMEDABAD ]BEFORE S/SHRI T.R. SENTHIL KUMAR, JUDICIAL MEMBER AND MAKARAND V.MAHADEOKAR, ACCOUNTANT MEMBER Asstt.Year : 2020-21 Gujarat Mineral Development The Pr.Commissioner of Corporation Ltd. Vs. Income Tax-1 6th Floor, Khanji Bhavan Vejalpur 132 Ft. Ring Road Ahmedabad. B/h. Gandhi Labour Institute Ahmedabad 380 052. PAN : AAACG 7987 P (Applicant) (Responent) : Shri S.N. Sop…

M/S Punya Shree Jewellers, S4Eoni Malwa vs. The PCIT-1, Bhopal

In the result, for the reasons mentioned above, the assessment order u/s 143(3) r

ITA 154/IND/2023[2018-19]Status: DisposedITAT Indore21 Dec 2023AY 2018-19

Bench: Shri Vijay Pal Rao & Shri B.M. Biyanim/S Punya Shree Jewellers Pcit (1) Main Road, Seoni Malwa Bhopal Vs. (Appellant / Assessee) (Respondent/ Revenue) Pan: Aapfp9682A Assessee By Shri S.N. Agrawal, Ar Revenue By Shri Ashish Porwal, Sr. Dr Date Of Hearing 09.11.2023 Date Of Pronouncement 21.12.2023

Section 115BSection 133ASection 143Section 143(3)Section 263Section 28Section 69

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER M/s Punya Shree Jewellers PCIT (1) Main Road, Seoni Malwa Bhopal Vs. (Appellant / Assessee) (Respondent/ Revenue) PAN: AAPFP9682A Assessee by Shri S.N. Agrawal, AR Revenue by Shri Ashish Porwal, Sr. DR Date of Hearing 09.11.2023 Date of Pronouncement 21.12.2023 O R D E R Per Vijay Pal Rao, JM: This appeal by the Assessee is directed against the order dated 28.03.2023 of Pr. Commissioner of Income Tax passed u/s 263 of the Act for…

Sindya Securities and Investments Private Limited, Chennai vs. ACIT, Corp.Circle-6[2], Chennai

The appeal stand allowed in terms of our above order

ITA 438/CHNY/2022[2017-18]Status: DisposedITAT Chennai08 Sept 2023AY 2017-18

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.438/Chny/2022 (िनधा*रण वष* / Assessment Year: 2017-18) M/S. Sindya Securities & Investments Pvt. Ltd. Acit बनाम/ No.609, Lakshi Bavan, V Floor Corporate Circle 6(2) Sundaram Avenue, Mount Road Chennai Vs. Nungambakkam, Chennai-600 006. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aalcs-3297-B (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri T. Banusekar (Ca) & Shri Vishwa Padmanabhan,(Ca) - Ld.Ars " थ"कीओरसे/Respondent By : Dr. S. Senthil Kumaran (Cit) – Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 03-08-2023 घोषणाकीतारीख /Date Of Pronouncement : 08-09-2023 आदेश / O R D E R

For Appellant: Shri T. Banusekar (CA) &For Respondent: Dr. S. Senthil Kumaran (CIT) – Ld. DR

Section 142(1)Section 143(3)Section 14ASection 263Section 28

…आयकर अपीलीय अिधकरण “बी” "ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, CHENNAI माननीय "ी महावीर िसंह, उपा ! एवं माननीय "ी मनोज कुमार अ&वाल ,लेखा सद) के सम!। BEFORE HON’BLE SHRI MAHAVIR SINGH, VP AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं./ ITA No.438/Chny/2022 (िनधा*रण वष* / Assessment Year: 2017-18) M/s. Sindya Securities & Investments Pvt. Ltd. ACIT बनाम/ No.609, Lakshi Bavan, V Floor Corporate Circle 6(2) Sundaram Avenue, Mount Road Chennai Vs. Nungambakkam, Chennai-600 006. "थायीलेखासं./जीआइआरसं./PAN/GIR No. AALCS-3297-B (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appe…

Nahar Colours and Coatinhgs Private Limited, Udaipur vs. Principal Commissioner Ofincometax, Udaipur

In the result, appeal of the assessee is allowed

ITA 140/JODH/2023[2018-19]Status: DisposedITAT Jodhpur09 Aug 2023AY 2018-19

Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 263Section 801ASection 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL JODHPUR BENCH, JODHPUR VIRTUAL HEARING BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM Nahar Colours and Coatings Vs Principal Private Ltd., Commissioner of G-1, 90-93, Udyog Vihar, Income Tax, Suker, Udaipur Udaipur (Appellant) (Respondent) PAN NO. AAACN 6942 K Assessee By Sh. Gautam Chand Baid, CA Revenue By Sh. Lovish Kumar, CIT-DR Date of hearing 14/07/2023 Date of 09/08/2023 Pronouncement O R D E R PER: RATHOD KAMLESH JAYANTBHAI, AM This appeal is filed by assessee and is arising out of the order of the Principal Commissioner of Income Tax, Ud…

Au Small Finance Bank Limited, Jaipur vs. Principal Commissioner of Income Tax, Jaipur-1

In the result both the appeals filed by the assessee in ITA

ITA 203/JPR/2022[2017-18]Status: DisposedITAT Jaipur28 Jul 2023AY 2017-18

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

For Appellant: Shri Sanjay Jhanwar, Sr. AdvocateFor Respondent: Shri James Kurian, CIT

Section 115JSection 263Section 35ASection 36(1)(viia)

…so raised: 1. CIT vs Bhawal Synthetics (India), Udiapur [2017 81 Taxmann.com 478 (Raj). 2. CIT, Nagpur vs Ballarpur Industries Ld. [2017] 85 taxmann.com 10 (Bom.) 3. CIT vs Amitabh Bachhan [2016] 69 Taxmann.com 170 (SC) 4. CIT vs Jawahar Bhattacharjee [2012] 24 Taxmann.com 215 (Guj.) 5. Rajmandir Estates (P) Ltd.vs PrCIT, Kolkata [2016] 70 taxmann.com 124 (Calcutta) 6. PV Sreenijin vs CIT [2014] 47 Taxmann.com 61 (Kerala) 7. Kirtidevi S. Tejwani vs Pr.CIT [2020] 116 Taxmann.com 965 (Mumbai) 8. Vedanta Ltd. vs CIT[2021] 124 Taxmann.com 435 (Bom.) 9. Pr.CIT, Panaji vs Zuari Maroc Phosphates Ltd. 10. JIalgaon Peopl…

Deputy Commissioner of Income Tax, Circle- 3(1) ), Raipur vs. Shri Santosh Jain, Raipur

In the result, the appeal of Revenue is dismissed

ITA 44/RPR/2020[2009-10]Status: DisposedITAT Raipur12 Dec 2022AY 2009-10

Bench: Shri Ravish Sood & Dr. Dipak P. Ripoteिनधा"रणवष" / Assessment Year : 2009-10 Dcit, Circle 3(1), Shri Santosh Jain Raipur Vs Prop. M/S. Arihant Mining Co., Raipur. Pan: Acmpj5971B Appellant Respondent Applicant By None Respondent By Shrig.N. Singh Date Of Hearing 02/11/2022 Date Of Pronouncement 12/12/2022 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Appeal Filed By The Revenue Isdirected Against The Order Of Ld.Commissioner Of Income Tax(Appeals)-I, Raipur, Dated 22.11.2019For Assessment Year 2009-10 Emanating From The Assessment Order Dated 11.02.2015 Passed Under Section 143(3)R.W.S. 263Of The Income-Tax Act, 1961 (Hereinafter Also Called As ‘The Act’). The Revenue Has Raised The Following Ground Of Appeal: “1. Whether The Ld. Cit(A) Not Erred In Law & In Fact Byadjudicating The Issue Of Retrospective Applicability Of The Secondproviso To Section 40(A)(Ia) Of The I. T. Act, Which Was Not Aground Of Appeal Before The Ld. Cit(A)? 2. Whether The Ld.Cit(A) Not Erred In Law & In Facts By Ignoringthe Fact That The Order Of The Ao Was Erroneous & Prejudicial Tothe Interest Of Revenue In The Light Of The Fact The Ao Did Notexamine The Issue Of Non Deduction Of Tax At Source Andapplicability Of Provision U/S 40(A)(Ia) Of The I. T. Act?

Section 143(3)Section 263Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL RAIPUR BENCH BEFORE SHRI RAVISH SOOD, JUDICIAL MEMBER AND DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER िनधा"रणवष" / Assessment Year : 2009-10 DCIT, Circle 3(1), Shri Santosh Jain Raipur Vs Prop. M/s. Arihant Mining Co., Raipur. PAN: ACMPJ5971B Appellant Respondent Applicant by None Respondent by ShriG.N. Singh Date of hearing 02/11/2022 Date of pronouncement 12/12/2022 आदेश/ ORDER PER DR. DIPAK P. RIPOTE, AM: This appeal filed by the Revenue isdirected against the order of ld.Commissioner of Income Tax(Appeals)-I, Raipur, dated 22.11.2019for Assessment Year 2009-10 emanating from th…

Deputy Commissioner of Income Tax, Circle- 3(1) ), Raipur vs. Shri Santosh Jain, Raipur

In the result, the appeal of Revenue is Dismissed

ITA 43/RPR/2020[2008-09]Status: DisposedITAT Raipur12 Dec 2022AY 2008-09

Bench: Shri Ravish Sood & Dr. Dipak P. Ripoteआयकर अपील सं. Ita No.43/Rpr/2020 िनधा"रणवष" / Assessment Year : 2008-09 Dcit, Circle 3(1), Shri Santosh Jain Raipur Vs Prop. M/S. Arihant Mining Co., Raipur. Pan: Acmpj 5971 B Appellant/Revenue Respondent /Assessee Applicant By None Respondent By Shri G.N. Singh Date Of Hearing 02/11/2022 Date Of Pronouncement 12/12/2022 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Is An Appeal Filed By The Revenue Against The Order Of Ld.Commissioner Of Income Tax(Appeals)-I, Raipur, Dated 22.11.2019For Assessment Year 2008-09Emanating From The Assessment Order Dated 29.09.2015 Passed Under Section 143(3) R.W.S. 147 Of The Income-Tax Act, 1961 (Hereinafter Also Called As ‘The Act’). The Revenue Has Raised The Following Ground Of Appeal: “1. Whether The Ld. Cit(A) Not Erred In Law & In Fact By Adjudicating The Issue Of Retrospective Applicability Of The Second Proviso To Section 40(A)(Ia) Of The I. T. Act, Which Was Not Aground Of Appeal Before The Ld. Cit(A)? 2. Whether The Ld.Cit(A) Not Erred In Law & In Facts By Ignoring The Fact That The Order Of The Ao Was Erroneous & Prejudicial To The Interest Of Revenue In The Light Of The Fact The Ao Did Not Examine The Issue Of Non Deduction Of Tax At Source & Applicability Of Provision U/S 40(A)(Ia) Of The I. T. Act?

Section 143(3)Section 147Section 194ASection 263Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL RAIPUR BENCH BEFORE SHRI RAVISH SOOD, JUDICIAL MEMBER AND DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER आयकर अपील सं. ITA No.43/RPR/2020 िनधा"रणवष" / Assessment Year : 2008-09 DCIT, Circle 3(1), Shri Santosh Jain Raipur Vs Prop. M/s. Arihant Mining Co., Raipur. PAN: ACMPJ 5971 B Appellant/Revenue Respondent /Assessee Applicant by None Respondent by Shri G.N. Singh Date of hearing 02/11/2022 Date of pronouncement 12/12/2022 आदेश/ ORDER PER DR. DIPAK P. RIPOTE, AM: This is an appeal filed by the Revenue against the order of ld.Commissioner of Income Tax(Appeals)-I, Raipur, dated 22.11.…