CIT, Bangalore v. Chemsworth (P) Ltd.

119 Taxmann.com 358High Court2020#5174 most cited

What is CIT, Bangalore v. Chemsworth (P) Ltd. authority for?

The revisionary power under Section 263 cannot be invoked merely on the ground of inadequate enquiry by the Assessing Officer if the assessee has furnished all details and the Assessing Officer has taken a plausible view.

22

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2021 to 2026.

Also referred to as

CIT · Bangalore v. Chemsworth (P) Ltd. · Section 263 · inadequate enquiry · lack of enquiry · revision u/s 263 · erroneous and prejudicial · assessment order · plausible view · furnished all details

Sections most often in play

Section 263Section 143(3)Section 143(2)Section 142(1)Section 194CSection 44ADSection 57Section 119

Issues it is cited on

inadequate enquirymalabar industriallack of enquirysection 56(2)(viib)section 263(1)revision under section 263erroneous and prejudicialsection 194cdisallowance under section 14asection 44adbest judgment assessmentsection 57

Judgments citing CIT, Bangalore v. Chemsworth (P) Ltd.

M/S. Hyundai Motor India Ltd., Kanchipuram vs. PCIT-4, Chennai

In the result, the appeal of the assessee is allowed

ITA 434/CHNY/2025[2012-13]Status: DisposedITAT Chennai11 Feb 2026AY 2012-13

Bench: Shri Manu Kumar Giri & Shri S. R. Raghunatha

For Appellant: Shri. Sriram Seshadri, C.AFor Respondent: Ms. E. Pavuna Sundari, C.I.T
Section 143(3)Section 254Section 263Section 43(1)

…आयकर अपील"य अ"धकरण, ‘ए’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी मनु कुमार "ग"र, "या"यक सद"य एवं "ी एस. आर. रघुनाथा, लेखा सद"य के सम# BEFORE SHRI MANU KUMAR GIRI, JUDICIAL MEMBER AND SHRI S. R. RAGHUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.:434/Chny/2025 "नधा$रण वष$ / Assessment Year: 2012-13 M/s. Hyundai Motor India Ltd., The Principal Commissioner of Plot No.H-1, Sipcot Industrial Park, vs. Income Tax-4, Irungattukottai, Sriperumbudur Taluk, Chennai. Kancheepuram District – 602 117. [PAN:AAACH-2364-M] (अपीलाथ&/Appellant) ('(यथ&/Respondent) अपीलाथ& क) ओर से/Appellant…

Govindegowda Ramegowda, Mandya vs. Pr. CIT, Bengaluru-3, Bengaluru

In the result, all the three appeals filed by the assessees are allowed

ITA 925/BANG/2025[2020-21]Status: DisposedITAT Bangalore25 Sept 2025AY 2020-21

Bench: Shri Waseem Ahmed & Shri Soundararajan K.

For Appellant: Shri Tharun Kothari, CAFor Respondent: Shri Shivanand Kalakeri, CIT-DR
Section 143(2)Section 143(3)Section 194CSection 263

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH : BANGALORE BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI SOUNDARARAJAN K., JUDICIAL MEMBER Assessment Appeal No. Appellant Respondent Year Shri Kadalur Ramakrishna ITA No. Mahesha, 923/Bang/ Kadalur B O, 2025 Mandya – 571 433. PAN: AEKPM1689M Shri Gowdahally Lingegowda Lakshmegowda, ITA No. Contractor, 924/Bang/ Gowdahally Village, The Principal S.R. Patna Taluk, 2025 Commissioner 2020-21 Mandya – 571 438. of Income Tax, PAN: AARPL3543L Bengaluru – 3. Shri Govindegowda Ramegowda, Contractor, ITA No. Ramamandira Street, 925/Bang/ Hangarahalli Village, 2025 S…

Gowdahally Lingegowda Lakshmegowda, Mandya vs. Pr. CIT, Bengaluru-3, Bengaluru

In the result, all the three appeals filed by the assessees are allowed

ITA 924/BANG/2025[2020-21]Status: DisposedITAT Bangalore25 Sept 2025AY 2020-21

Bench: Shri Waseem Ahmed & Shri Soundararajan K.

For Appellant: Shri Tharun Kothari, CAFor Respondent: Shri Shivanand Kalakeri, CIT-DR
Section 143(2)Section 143(3)Section 194CSection 263

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH : BANGALORE BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI SOUNDARARAJAN K., JUDICIAL MEMBER Assessment Appeal No. Appellant Respondent Year Shri Kadalur Ramakrishna ITA No. Mahesha, 923/Bang/ Kadalur B O, 2025 Mandya – 571 433. PAN: AEKPM1689M Shri Gowdahally Lingegowda Lakshmegowda, ITA No. Contractor, 924/Bang/ Gowdahally Village, The Principal S.R. Patna Taluk, 2025 Commissioner 2020-21 Mandya – 571 438. of Income Tax, PAN: AARPL3543L Bengaluru – 3. Shri Govindegowda Ramegowda, Contractor, ITA No. Ramamandira Street, 925/Bang/ Hangarahalli Village, 2025 S…

Kadalur Ramakrishna Mahesha, Mandya vs. Pr. CIT, Bengaluru-3, Bengaluru

In the result, all the three appeals filed by the assessees are allowed

ITA 923/BANG/2025[2020-21]Status: DisposedITAT Bangalore25 Sept 2025AY 2020-21

Bench: Shri Waseem Ahmed & Shri Soundararajan K.

For Appellant: Shri Tharun Kothari, CAFor Respondent: Shri Shivanand Kalakeri, CIT-DR
Section 143(2)Section 143(3)Section 194CSection 263

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH : BANGALORE BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI SOUNDARARAJAN K., JUDICIAL MEMBER Assessment Appeal No. Appellant Respondent Year Shri Kadalur Ramakrishna ITA No. Mahesha, 923/Bang/ Kadalur B O, 2025 Mandya – 571 433. PAN: AEKPM1689M Shri Gowdahally Lingegowda Lakshmegowda, ITA No. Contractor, 924/Bang/ Gowdahally Village, The Principal S.R. Patna Taluk, 2025 Commissioner 2020-21 Mandya – 571 438. of Income Tax, PAN: AARPL3543L Bengaluru – 3. Shri Govindegowda Ramegowda, Contractor, ITA No. Ramamandira Street, 925/Bang/ Hangarahalli Village, 2025 S…

Raajratna Energy Holdings Private Limited, Hyderabad vs. Deputy Commissioner of Income Tax, Central Circle-2(2), Bangalore

ITA 1185/BANG/2025[2018-19]Status: DisposedITAT Bangalore11 Aug 2025AY 2018-19

Bench: Shri. Laxmi Prasad Sahu & Shri. Soundararajan K

For Appellant: Shri. Ramesh Babu, CAFor Respondent: Shri. Swaroop Manava, Addl. CIT(DR)(ITAT), Bangalore
Section 14ASection 56(2)Section 56(2)(viib)

…INCOME TAX APPELLATE TRIBUNAL "B" BENCH : BANGALORE BEFORE SHRI. LAXMI PRASAD SAHU, ACCOUNTANT MEMBER AND SHRI. SOUNDARARAJAN K, JUDICIAL MEMBER ITA Nos.1184, 1185/Bang/2025 Assessment Years : 2017-18, 2018-19 M/s Raajratna Energy Holdings Pvt. Vs. ITO, Ltd Plot No 304, Level 3, Surya Chakra House, Road No 78, Jubilee Hills, Hyderabad - 500033. PAN : AAECM 6049 G APPELLANT Ward -3(2)(3), Bangalore. RESPONDENT Assessee by : Shri. Ramesh Babu, CA Revenue by : Shri. Swaroop Manava, Addl. CIT(DR)(ITAT), Bangalore. Date of hearing : 07.08.2025 Date of Pronouncement: 11=.09.2025 ORDER Per Laxmi Prasad Sahu, Accountant…

Raajratna Energy Holdings Private Limited, Hyderabad vs. Deputy Commissioner of Income-Tax, Central Circle-2(2), Bengaluru

ITA 1184/BANG/2025[2017-18]Status: DisposedITAT Bangalore11 Aug 2025AY 2017-18

Bench: Shri. Laxmi Prasad Sahu & Shri. Soundararajan K

For Appellant: Shri. Ramesh Babu, CAFor Respondent: Shri. Swaroop Manava, Addl. CIT(DR)(ITAT), Bangalore
Section 14ASection 56(2)Section 56(2)(viib)

…INCOME TAX APPELLATE TRIBUNAL "B" BENCH : BANGALORE BEFORE SHRI. LAXMI PRASAD SAHU, ACCOUNTANT MEMBER AND SHRI. SOUNDARARAJAN K, JUDICIAL MEMBER ITA Nos.1184, 1185/Bang/2025 Assessment Years : 2017-18, 2018-19 M/s Raajratna Energy Holdings Pvt. Ltd Plot No 304, Level 3, Surya Chakra House, Road No 78, Jubilee Hills, Hyderabad - 500033. PAN : AAECM 6049 G APPELLANT Vs. ITO, Ward -3(2)(3), Bangalore. RESPONDENT Assessee by : Shri. Ramesh Babu, CA Revenue by : Shri. Swaroop Manava, Addl. CIT(DR)(ITAT), Bangalore. Date of hearing : 07.08.2025 Date of Pronouncement: 11=.09.2025 ORDER Per Laxmi Prasad Sahu, Accountant…

ITO, Ward-2(1), Thane vs. Chalk Farm Ventures Private Limited, Bhayender East

In the result, the appeal of the assessee is hereby allowed

ITA 3492/MUM/2025[2016-17]Status: DisposedITAT Mumbai22 Jul 2025AY 2016-17

Bench: The Hon'Ble High Court. 2. On The Facts & In Circumstances Of The Case, Since The Revenue Is In Appeal Before The Hon'Ble High Court On The Itat'S Decision, Which Is Pending As On Date, This Appeal Is Being Filed To Keep The Issue Alive. 3. The Appellant Craves Leave To Add, Amend Or Alter Any Ground/Grounds, Which May Be Necessary.”

Section 143(3)Section 263Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘C’ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER & SMT RENU JAUHRI, ACCOUNTANT MEMBER ITO Ward-2(1) Vs. Chalk Farm Ventures Thane Private Limited Indralok, Near RBK Global School Bhayander East-401105 Thane PAN/GIR No.AAGCC0332A (Appellant) .. (Respondent) Assessee by None Revenue by Shri Virabhadra S Mahajan, Sr. DR Date of Hearing 14/07/2025 Date of Pronouncement 22/07/2025 आदेश / O R D E R PER AMIT SHUKLA (J.M): The aforesaid appeal has been filed by the Revenue against order dated 12/03/2025 passed by NFAC, Delhi for the quantum of assessment passed u/s.14…

Ct. Ramanathan (HUF), Pudukkottai vs. PCIT 1, Madurai

Appeal of the assessee is allowed

ITA 761/CHNY/2025[2020-21]Status: DisposedITAT Chennai25 Jun 2025AY 2020-21

Bench: Hon’Ble Shri Manu Kumar Giri & Hon’Ble Shri S.R. Raghunathaआयकर अपील सं./Ita No.761/Chny/2025 Assessment Years: 2020-21 C.T.Ramanathan(Huf), Income Tax Officer, No.7/45, Ct.Rm.S.House, M.St.S. Street Ward-1, Kulipirai, Pudukottai Dist, Pudukottai. Tamil Nadu-622 402. [Pan: Aaahc0701L] (प्रत्यर्थी/Respondent) (अपीलार्थी/Appellant) अपीलार्थी की ओर से/ Assessee By : Mr.V.Subbarayan, Dcit(Retd.) प्रत्यर्थी की ओर से /Revenue By : Mr.M.K.Biju, Cir Dr By Virtual. सुनवाई की तारीख/Date Of Hearing : 03.06.2025 घोषणा की तारीख /Date Of Pronouncement : 25.06.2025 आदेश / O R D E R

For Appellant: Mr.V.Subbarayan, DCIT(Retd.)For Respondent: Mr.M.K.Biju, CIR DR by virtual
Section 143(3)Section 263Section 3

…आयकर अपीलीय अधिकरण, ‘बी’ न्यायपीठ, चेन्नई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH: CHENNAI माननीय श्री मनु कुमार धिरर ,न्याधयक सदस्य एवं माननीय श्री एस.आर.रघुनाथा, लेखा सदस्य के समक्ष BEFORE HON’BLE SHRI MANU KUMAR GIRI, JUDICIAL MEMBER AND HON’BLE SHRI S.R. RAGHUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.761/Chny/2025 Assessment Years: 2020-21 C.T.Ramanathan(HUF), Income Tax Officer, No.7/45, CT.RM.S.House, M.ST.S. Street Ward-1, Kulipirai, Pudukottai Dist, Pudukottai. Tamil Nadu-622 402. [PAN: AAAHC0701L] (प्रत्यर्थी/Respondent) (अपीलार्थी/Appellant) अपीलार्थी की ओर से/ Assessee by : Mr.V.Subbarayan,…

The Pr. Commissioner of Income-Tax vs. M/S. Te Connectivity India Pvt. Ltd

Accordingly dispose of the appeal as allowed

ITA/53/2024HC Karnataka05 Jun 2025

Bench: ACTING CHIEF JUSTICE,S RACHAIAH

Section 143(2)Section 143(3)Section 144C(13)Section 260ASection 263Section 40

…- 1 - ITA No.53 of 2024 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 5TH DAY OF JUNE, 2025 PRESENT THE HON'BLE MR V KAMESWAR RAO, ACTING CHIEF JUSTICE AND THE HON'BLE MR JUSTICE S RACHAIAH ITA NO. 53 OF 2024 BETWEEN: 1 . THE PR. COMMISSIONER OF INCOME-TAX, 5TH FLOOR, BMTC BUILDING, 80 FEET ROAD, KORMANGALA, BENGALURU - 560 095. 2 . THE PR. COMMISSIONER OF INCOME TAX-2, PRESENT ADDRESS, DCIT, CIRCLE-7(1)(1), 2ND FLOOR, BMTC BUILDING, 80 FEET ROAD, KORMANGALA, BENGALURU - 560 095. ...APPELLANTS (BY SRI. SUSHAL TIWARI N, ADVOCATE) AND: M/S. TE C…

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

…IN THE INCOME TAX APPELLATE TRIBUNAL, RANCHI BENCH, RANCHI BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI RATNESH NANDAN SAHAY, ACCOUNTANT MEMBER (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 Assessee represented by Shri Devesh Poddar, Adv. Department represented by Shri Shadab Ahmed, CIT-DR Date of hearing 30/04/2025 Date of pronouncement 30/05/2025 O R D E R PER: BENCH 1. This appeal by…

Infobeans Technologies Limited, Indore, M.P vs. The Principal Commissioner of Income-Tax, Indore - 1, Indore, M.P

In the result, the appeal filed by the assessee is dismissed being devoid of

ITA 371/IND/2024[2018-19]Status: DisposedITAT Indore29 Apr 2025AY 2018-19

Bench: Sh. Bhagirath Mal Biyani & Sh. Udayan Dasgupta

For Appellant: S/Sh.SN Agrawal & Ritesh Jain, ARs
Section 143(3)Section 14ASection 14A(2)Section 154Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SH. BHAGIRATH MAL BIYANI, ACCOUNTANT MEMBER AND SH. UDAYAN DASGUPTA, JUDICIAL MEMBER I.T.A. No. 371/Ind/2024 Assessment Year: 2018-19 Infobeans Technologies Ltd., Vs. The Principal Commissioner of 1st and 2nd Floor, Crystal IT Park, Income Tax, Indore-1, Indore, Indore, (M. P.), 452001 M.P. [PAN: AACCI5864K] (Respondent) (Appellant) Appellant by : S/Sh.SN Agrawal & Ritesh Jain, ARs : Respondent by Sh. Ram Kumar Yadav,CIT-DR Date of Hearing : 30.01.2025 Date of Pronouncement : 29.04.2025 ORDER Per Udayan Dasgupta, J.M.: This appeal is filed by…

Jalalabad Solvex Private Ltd, Jalalabad vs. Pr Commissioner of Income Tax, Amritsar-1

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

ITA 117/ASR/2024[2014-2015]Status: DisposedITAT Amritsar29 Jan 2025AY 2014-2015

Bench: Sh. Udayan Dasgupta & Sh. Krinwant Sahay

For Appellant: Sh. Ashwani Kalia, C.A
Section 143(1)Section 143(3)Section 144BSection 147Section 148Section 263Section 263(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR (HYBRID COURT) BEFORE SH. UDAYAN DASGUPTA, JUDICIAL MEMBER AND SH. KRINWANT SAHAY, ACCOUNTANT MEMBER I.T.A. No. 117/Asr/2024 Assessment Year: 2014-15 Jalalabad Solvex Pvt. Ltd. Vs. Pr. Commissioner of Income Tax-1, FF Road, Jalalabad 152024 Amritsar Punjab [PAN: AAACJ 8552B] (Respondent) (Appellant) Appellant by : Sh. Ashwani Kalia, C.A. : Respondent by Sh. Anupam Kant Garg, CIT-DR Date of Hearing : 17.12.2024 Date of Pronouncement : 29.01.2025 ORDER Per Udayan Dasgupta, J.M.: This appeal is filed by the assessee against the order of the ld. PCI…

Faiveley Transport Technologies India Pvt. Ltd., Hosur vs. ACIT, Corporate Circle-1(1), Chennai

In the result, appeal filed by the assessee is allowed

ITA 1598/CHNY/2024[2018-19]Status: DisposedITAT Chennai18 Oct 2024AY 2018-19

Bench: SHRI MANU KUMAR GIRI (Judicial Member), SHRI S.R. RAGHUNATHA (Accountant Member)

For Appellant: Shri. Ashik Shah, C.AFor Respondent: Shri Nilay Baran Som, IRS, CIT
Section 143(3)Section 263Section 80

…आयकर अपीलीय अिधकरण, ए, , "ायपीठ,चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI माननीय "ी मनु कुमार िग"र, "ाियक सद" एवं माननीय "ी एस.आर. रघुनाथा, लेखा सद" के सम" BEFORE HON’BLE SHRI MANU KUMAR GIRI, JUDICIAL MEMBER AND HON’BLE SHRI S.R. RAGHUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.1598/CHNY/2024 िनधा"रण वष"/Assessment Year: 2018-2019 Faiveley Transport Rail Technologies The Principal Commissioner India Private Limited, Vs. of Income Tax-1, Post Box No.39, Chennai. Harita, Hosur 631 509. PAN: AAGCS 8525B (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant by : Shri. Ashik Shah,…

Career Point Limited, Kota, Rajasthan vs. Principal Commissioner of Income Tax, Udaipur, Rajasthan

In the result, the appeal of the assessee is allowed

ITA 242/JPR/2023[2018-19]Status: DisposedITAT Jaipur22 Aug 2023AY 2018-19

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

For Appellant: Shri Vijay Goyal, CA &For Respondent: Shri Ajey Malik (CIT)
Section 143(2)Section 143(3)Section 14ASection 263

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” 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. 242/JP/2023 fu/kZkj.k o"kZ@Assessment Year : 2018-19. cuke Career Point Limited, The Principal Commissioner of Vs. 112-B, Shakti Nagar, Income-tax, Kota. Udaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No. AABCC 4963 A vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Vijay Goyal, CA & Shri…

Gujarat Narmada Valley Fertilizers & Chemicals Ltd, Surat vs. Pr. CIT-3, Vadodara

In the result, appeal filed by the assessee is allowed

ITA 178/SRT/2020[2014-15]Status: DisposedITAT Surat22 Feb 2023AY 2014-15

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita No.178/Srt/2020 Assessment Year: (2014-15) (Virtual Court Hearing) Gujarat Narmada Valley Fertilizers Vs. The Pcit-3 & Chemicals Ltd., Surat. Narmada House, Narmadanagar, Bharuch – 392015. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaacg8372Q (Appellant) (Respondent) Assessee By Shri Yogesh Shah, Ar Respondent By Shri Ashok B. Koli, Cit-Dr Date Of Hearing 03/01/2023 Date Of Pronouncement 22/02/2023

Section 115JSection 143(3)Section 14ASection 263Section 801Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JM & DR. A. L. SAINI, AM आयकर अपील सं./ITA No.178/SRT/2020 Assessment Year: (2014-15) (Virtual Court Hearing) Gujarat Narmada Valley Fertilizers Vs. The PCIT-3, & Chemicals Ltd., Surat. Narmada House, Narmadanagar, Bharuch – 392015. "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAACG8372Q (Appellant) (Respondent) Assessee by Shri Yogesh Shah, AR Respondent by Shri Ashok B. Koli, CIT-DR Date of Hearing 03/01/2023 Date of Pronouncement 22/02/2023 आदेश / O R D E R PER DR. A. L. SAINI, AM: By way of this appeal, the assessee has challenged the c…

M/S Avtil Enterprises Limited, Mumbai vs. Principle CIT -5, Mumbai

In the result the appeal filed by the assessee is allowed

ITA 734/MUM/2022[2017-18]Status: DisposedITAT Mumbai10 Oct 2022AY 2017-18
Section 143(3)Section 14ASection 263Section 3

…THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI SHRI BASKARAN BR, ACCOUNTANT MEMBER & MS. KAVITHA RAJAGOPAL, JUDICIAL MEMBER I.T.A. No.734/Mum/2022 (A.Y. 2017-18) M/s AVTIL Vs. PCIT-5 Enterprises Limited Room No. 515, 1/204, Navjivan Aaykar Bhavan, Society, Lamington Maharishi Karve Road, Road, Mumbai- Mumbai-400020 400008 PAN AACCA8482H (Appellant) (Respondent) Assessee by Shri Devang Divecha Department by Smt Shailja Rai Date of Hearing 13.07.2022 Date of Pronouncement 10.10.2022 O R D E R PER KAVITHA RAJAGOPAL:- This appeal has been filed by the assessee challenging the order of the ld. PCIT passed u/s 2…

Castamet Works Private Limited, Kharwa vs. Principle Commissioner of Income Tax, Udaipur

ITA 187/JPR/2022[2017-18]Status: DisposedITAT Jaipur04 Oct 2022AY 2017-18
For Appellant: Sh. Prakul Khurana (Adv.) &For Respondent: Sh. Sanjay Dhariwal (CIT)
Section 143(1)Section 143(3)Section 14ASection 263Section 36(1)(va)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,’B’ JAIPUR Jh lanhi xkslkbZ] U;kf;d lnL; ,oa Jh jkBkSM deys’k t;arHkkbZ] ys[kk lnL; ds le{k BEFORE: SHRI SANDEEP GOSAIN, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA No. 187/JP/2022 fu/kZkj.k o"kZ@Assessment Year :2017-18 cuke Castamet Works Private Limited Principle Commissioner of Vs. Village – Kharwa,Tehsil- Masuda Income Tax, Udaipur Kharwa, Ajmer LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AADCC 5624 L vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Sh. Prakul Khurana (A…

Chalk Farm Ventures P. Ltd., Mumbai vs. Pr. CIT -1, Thane

In the result, the appeal of the assessee is hereby allowed

ITA 906/MUM/2021[2016-17]Status: DisposedITAT Mumbai26 Apr 2022AY 2016-17

Bench: Shri Amarjit Singh, Jm & Shri S. Rifaur Rahman, Am आयकर अपील सं/ I.T.A. No.906/Mum/2021 (ननधधारण वर्ा / Assessment Years: 2016-17) बनधम/ Chalk Farm Ventures Pvt. Pcit-1 Ltd. B Wing, Ashar It Park, Vs. 6Th Floor, Wagle No.202, Delta Building, Hiranandani Gardens, Powai, Industrial Estate, Thane- Mumbai-400076. 400604 स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aagcc0332A (अपीलाथी /Appellant) (प्रत्यथी / Respondent) .. Assessee By: Shri Sanjay Parikh Revenue By: Shri Ashok Kumar Kardam (Dr) सुनवाई की तारीख / Date Of Hearing: 21/03/2022 घोषणा की तारीख /Date Of Pronouncement: 26/04/2022 आदेश / O R D E R Per Amarjit Singh, Jm: The Assessee Has Filed The Present Appeal Against The Order Dated 26.03.2021 Passed By The Principal Commissioner Of Income Tax-01, Thane [Hereinafter Referred To As The “Pcit”] Relevant To The A.Y.2016-17 In Which The Principal Commissioner Of Income Tax-01 Has Invoked The Provisions U/S 263 Of The I.T. Act, 1961. The Assessee Has Raised The Following Grounds Of Appeal: - 2. “Ground A: Proceeding U/S 263 Of The It Act Is Invalid & Bad In Law 1. The Learned Principal Commissioner Of Income Tax, Thane-1, (Pr. Cit) Erred In Facts & In Passing The Order U/S. 263 Without Appreciating That The Appellant Company Was Under Liquidation & No Order U/S. 263 Could Be Passed Without Giving Adequate Notice To The Liquidator Of The Appellant Company. 2. He Appellant Prays That Your Honour Hold That The Order Passed By The Ao U/S. 263 Is Bad In Law As The Same Is Passed Without Issuing Notice To The Liquidator Of The Appellant Company.

For Appellant: Shri Sanjay ParikhFor Respondent: Shri Ashok Kumar Kardam (DR)
Section 143(3)Section 263Section 371(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI AMARJIT SINGH, JM AND SHRI S. RIFAUR RAHMAN, AM आयकर अपील सं/ I.T.A. No.906/Mum/2021 (ननधधारण वर्ा / Assessment Years: 2016-17) बनधम/ Chalk Farm Ventures Pvt. PCIT-1 Ltd. B Wing, Ashar IT Park, Vs. 6th Floor, Wagle No.202, Delta Building, Hiranandani Gardens, Powai, Industrial Estate, Thane- Mumbai-400076. 400604 स्थधयी लेखध सं./जीआइआर सं./PAN/GIR No. : AAGCC0332A (अपीलाथी /Appellant) (प्रत्यथी / Respondent) .. Assessee by: Shri Sanjay Parikh Revenue by: Shri Ashok Kumar Kardam (DR) सुनवाई की तारीख / Date of Hearing: 21/03/2022 घोषणा की तारीख /…

Shree Balaji Engicons Pvt. Ltd, Jharsuguda vs. Principal CIT, Sambalpur

In the result, appeal of the assessee in ITA No

ITA 195/CTK/2019[204-15]Status: DisposedITAT Cuttack15 Dec 2021

Bench: Shri C.M. Garg, Jm & Shri Manish Borad, Am आयकर अपीऱ सं./Ita Nos.193/Ctk/2019 (नििाारण वषा / Assessment Year :2014-2015) M/S Rawats-Balaji(Jv), Vs Pr.Cit, Sambalpur At/Po-Belpahar(Rs), Dist : Jharsuguda Pan No. : Aabar 9061 J Tan No. : Bbnr01647 C & आयकर अपीऱ सं./Ita Nos.194/Ctk/2019 (नििाारण वषा / Assessment Year :2014-2015) M/S Sbepl-Gril(Jv), Vs Pr.Cit, Sambalpur At/Po-Belpahar(Rs), Dist : Jharsuguda Pan No. : Aafas 2639 R Tan No. : Bbns04348 B & आयकर अपीऱ सं./Ita Nos.195/Ctk/2019 (नििाारण वषा / Assessment Year :2014-2015) Shree Balaji Engicons Pvt Ltd Vs Pr.Cit, Sambalpur At/Po-Belpahar(Rs), Dist : Jharsuguda Pan No. : Aagcs 4292 P Tan No. : Bbns00091 A (अऩीलाथी /Appellant) (प्रत्यथी / Respondent) .. ननधाारिती की ओर से /Assessee By : Shri Satyanarayan Agarwal, Ar िाजस्व की ओर से /Revenue By : Shri M.K.Gautam, Citdr सुनवाई की तािीख / Date Of Hearing : 26/10/2021 घोषणा की तािीख/Date Of Pronouncement : 23/12/2021 आदेश / O R D E R Per Bench: These Three Appeals Have Been Filed By Three Different Assessees Against The Order Passed By The Pr.Cit, Sambalpur, U/S.263 Of The Act, All Dated 30.03.2019 For The Assessment Year 2014-2015. 2

For Appellant: Shri Satyanarayan Agarwal, ARFor Respondent: Shri M.K.Gautam, CITDR
Section 143(3)Section 14ASection 263Section 80I

…आयकर अपीऱीय अधिकरण, कटक न्यायपीठ, कटक IN THE INCOME TAX APPELLATE TRIBUNAL CUTTACK BENCH, CUTTACK BEFORE SHRI C.M. GARG, JM & SHRI MANISH BORAD, AM आयकर अपीऱ सं./ITA Nos.193/CTK/2019 (नििाारण वषा / Assessment Year :2014-2015) M/s Rawats-Balaji(JV), Vs Pr.CIT, Sambalpur At/Po-Belpahar(RS), Dist : Jharsuguda PAN No. : AABAR 9061 J TAN No. : BBNR01647 C AND आयकर अपीऱ सं./ITA Nos.194/CTK/2019 (नििाारण वषा / Assessment Year :2014-2015) M/s SBEPL-GRIL(JV), Vs Pr.CIT, Sambalpur At/Po-Belpahar(RS), Dist : Jharsuguda PAN No. : AAFAS 2639 R TAN No. : BBNS04348 B AND आयकर अपीऱ सं./ITA Nos.195/CTK/2019 (नििाारण वषा / Asse…

M/S- Sbep-Gril(Joint Venture), Jharsuguda vs. Principal CIT, Sambalpur

In the result, appeal of the assessee in ITA No

ITA 194/CTK/2019[2014-15]Status: DisposedITAT Cuttack15 Dec 2021AY 2014-15

Bench: Shri C.M. Garg, Jm & Shri Manish Borad, Am आयकर अपीऱ सं./Ita Nos.193/Ctk/2019 (नििाारण वषा / Assessment Year :2014-2015) M/S Rawats-Balaji(Jv), Vs Pr.Cit, Sambalpur At/Po-Belpahar(Rs), Dist : Jharsuguda Pan No. : Aabar 9061 J Tan No. : Bbnr01647 C & आयकर अपीऱ सं./Ita Nos.194/Ctk/2019 (नििाारण वषा / Assessment Year :2014-2015) M/S Sbepl-Gril(Jv), Vs Pr.Cit, Sambalpur At/Po-Belpahar(Rs), Dist : Jharsuguda Pan No. : Aafas 2639 R Tan No. : Bbns04348 B & आयकर अपीऱ सं./Ita Nos.195/Ctk/2019 (नििाारण वषा / Assessment Year :2014-2015) Shree Balaji Engicons Pvt Ltd Vs Pr.Cit, Sambalpur At/Po-Belpahar(Rs), Dist : Jharsuguda Pan No. : Aagcs 4292 P Tan No. : Bbns00091 A (अऩीलाथी /Appellant) (प्रत्यथी / Respondent) .. ननधाारिती की ओर से /Assessee By : Shri Satyanarayan Agarwal, Ar िाजस्व की ओर से /Revenue By : Shri M.K.Gautam, Citdr सुनवाई की तािीख / Date Of Hearing : 26/10/2021 घोषणा की तािीख/Date Of Pronouncement : 23/12/2021 आदेश / O R D E R Per Bench: These Three Appeals Have Been Filed By Three Different Assessees Against The Order Passed By The Pr.Cit, Sambalpur, U/S.263 Of The Act, All Dated 30.03.2019 For The Assessment Year 2014-2015. 2

For Appellant: Shri Satyanarayan Agarwal, ARFor Respondent: Shri M.K.Gautam, CITDR
Section 143(3)Section 14ASection 263Section 80I

…आयकर अपीऱीय अधिकरण, कटक न्यायपीठ, कटक IN THE INCOME TAX APPELLATE TRIBUNAL CUTTACK BENCH, CUTTACK BEFORE SHRI C.M. GARG, JM & SHRI MANISH BORAD, AM आयकर अपीऱ सं./ITA Nos.193/CTK/2019 (नििाारण वषा / Assessment Year :2014-2015) M/s Rawats-Balaji(JV), Vs Pr.CIT, Sambalpur At/Po-Belpahar(RS), Dist : Jharsuguda PAN No. : AABAR 9061 J TAN No. : BBNR01647 C AND आयकर अपीऱ सं./ITA Nos.194/CTK/2019 (नििाारण वषा / Assessment Year :2014-2015) M/s SBEPL-GRIL(JV), Vs Pr.CIT, Sambalpur At/Po-Belpahar(RS), Dist : Jharsuguda PAN No. : AAFAS 2639 R TAN No. : BBNS04348 B AND आयकर अपीऱ सं./ITA Nos.195/CTK/2019 (नििाारण वषा / Asse…

CIT, Bangalore v. Chemsworth (P) Ltd. (119 Taxmann.com 358) — Cited in 22 Judgments | BharatTax