What is CIT v. Anil Kumar Sharma authority for?

The Commissioner cannot invoke Section 263 for an assessment merely because of an inadequate inquiry by the Assessing Officer, provided there was some inquiry or the record demonstrates application of mind, as this constitutes a mere difference of opinion.

How many judgments cite CIT v. Anil Kumar Sharma?

264 judgments on BharatTax cite CIT v. Anil Kumar Sharma (335 ITR 83), spanning 2015 to 2026.

Which sections of the Income Tax Act does CIT v. Anil Kumar Sharma come up under?

It is most often cited in judgments turning on Section 263, Section 143(3), Section 142(1), Section 147, Section 143(2), Section 148.

CIT v. Anil Kumar Sharma (335 ITR 83)

Asian Hotels (North) Limited, New Delhi vs. Pr, CIT, Delhi-1, New Delhi

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

ITA 654/DEL/2021[2016-17]Status: DisposedITAT Delhi26 Nov 2024AY 2016-17

Bench: Shri S. Rifaur Rahman & Shri Sudhir Pareek, Judicialmember M/S. Asian Hotels (North) Limited, Vs. Pr.Cit, 1A, Hotel Hyatt Regency, Delhi – 1. Bhikaji Cama Place, New Delhi – 110 066. (Pan: Aaaca0125H) (Appellant) (Respondent) Assessee By : Shri Abhishek Jain, Ca Revenue By : Shri Javed Akhtar, Cit Dr Date Of Hearing : 17.09.2024 Date Of Order : 26.11.2024 O R D E R Per S. Rifaur Rahman, Am : 1. This Appeal Is Filed By The Assessee Against The Order Of Ld. Principal Commissioner Of Income-Tax, Delhi-1 (Hereinafter Referred To ‘Ld. Pcit’) Dated 31.03.2021 For Assessment Year 2016-17. 2. Brief Facts Of The Case Are, Assessee Filed Its Return Of Income On 29.09.2016 Declaring A Loss Of Rs.32,48,76,393/-. The Case Was Selected For Complete Scrutiny Under Cass. The Assessment Was Completed Under Section 143 (3)

For Appellant: Shri Abhishek Jain, CAFor Respondent: Shri Javed Akhtar, CIT DR

Section 143Section 143(3)Section 41(1)Section 438

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’, NEW DELHI BEFORE SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER and SHRI SUDHIR PAREEK, JUDICIALMEMBER M/s. Asian Hotels (North) Limited, vs. Pr.CIT, 1A, Hotel Hyatt Regency, Delhi – 1. Bhikaji Cama Place, New Delhi – 110 066. (PAN: AAACA0125H) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Abhishek Jain, CA REVENUE BY : Shri Javed Akhtar, CIT DR Date of Hearing : 17.09.2024 Date of Order : 26.11.2024 O R D E R PER S. RIFAUR RAHMAN, AM : 1. This appeal is filed by the assessee against the order of ld. Principal Commissioner of Income-tax, Delhi-1 (hereinafter referred…

Kandy Gold Private Limited, Haryana vs. PCIT, Rohtak

In the result, appeal of the Assessee is allowed

ITA 2562/DEL/2024[2014-15]Status: DisposedITAT Delhi12 Nov 2024AY 2014-15

Bench: Shri M Balaganesh & Shri Vimal Kumarm/S Kandy Gold Pcit, Rohtak Private Limited, R R Singla & Co., 106- Vs. 107, Maharaja Agrasen Shopping Complex, Sector-9, Rohini, Delhi-110085 (Appellant) (Respondent) Aadcr4278F

Section 142(1)Section 143(2)Section 263

…ITA No.2562/Del/2024 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’: NEW DELHI BEFORE SHRI M BALAGANESH, ACCOUNTANT MEMBER AND SHRI VIMAL KUMAR, JUDICIAL MEMBER M/S KANDY GOLD PCIT, ROHTAK PRIVATE LIMITED, R R SINGLA AND CO., 106- Vs. 107, MAHARAJA AGRASEN SHOPPING COMPLEX, SECTOR-9, ROHINI, DELHI-110085 (Appellant) (Respondent) AADCR4278F Assessee by Shri R R Singhla, CA Respondent by Shri Mukesh Kumar Jha, CIT(DR) Date of Hearing 10/09/2024 Date of Pronouncement 12/11/2024 O R D E R PER VIMAL KUMAR,JM: The appeal filed by assessee is against order dated 28.03.2024 of the Learned Principal Commissio…

Ridhhi Siddhi Jwellers Pvt. Ltd, Ahmedabad vs. The Pr. CIT-3, Ahmedabad

In the result, the appeal of the assessee is allowed

ITA 135/AHD/2022[2017-18]Status: DisposedITAT Ahmedabad30 Oct 2024AY 2017-18

Bench: Ms. Suchitra Kamble & Shri Makarand V. Mahadeokarआयकर अपील सं /Ita No.135/Ahd/2022 िनधा"रण वष" /Assessment Year : 2017-18 M/S.Riddhi Siddhi Jewellers The Pr.Cit-3 बनाम/ Pvt.Ltd. Ahmedabad – 380 015 V/S. 41/42/2, Khodiar Chowk Opp: Panchmukhi Hanmanji Temple Paldigam, Ahmedabad-390 007 "थायी लेखा सं./Pan: Aafcr 1736 C अपीलाथ%/ (Appellant) &' यथ%/ (Respondent) Assessee By : Shri Tushar Hemani, Sr. Advocate & Shri Parimalsinh B. Parmar, Ar Revenue By : Shri Ritesh Parmar, Cit-Dr सुनवाई की तारीख/Date Of Hearing : 17/10/2024 घोषणा की तारीख /Date Of Pronouncement: 30/10/2024 आदेश/O R D E R Per Makarand V. Mahadeokar, Am:

For Appellant: Shri Tushar Hemani, Sr. Advocate &For Respondent: Shri Ritesh Parmar, CIT-DR

Section 142(1)Section 143(2)Section 143(3)Section 263

…ed by the AO was inadequate, especially with respect to verifying the buyers' identities or conducting forensic analysis of sales records. However, judicial precedents, such as, CIT vs. Sunbeam Auto Ltd. (332 ITR 167) [Delhi HC] and CIT vs. Anil Kumar Sharma (335 ITR 83) [Delhi HC] make it clear that "inadequate inquiry" does not amount to "no inquiry." As long as the AO has applied his mind to the facts, even if the inquiry is not exhaustive, the order cannot be revised. The AO’s inquiry in this case was reasonable and sufficient, and the PCIT cannot challenge the order merely because a more detailed inquiry cou…

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,…

Sandeep Kumar, Faridabad vs. ITO Ward 2(3), Faridabad

The appeals of the assessee are allowed

ITA 1545/DEL/2024[2016-17]Status: DisposedITAT Delhi18 Oct 2024AY 2016-17

Bench: SHRI S. RIFAUR RAHMAN (Accountant Member), SHRI VIMAL KUMAR (Judicial Member)

Section 131Section 143(1)Section 143(2)Section 147Section 148Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’: NEW DELHI BEFORE, SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SHRI VIMAL KUMAR, JUDICIAL MEMBER ITA No.1544/Del/2024 (ASSESSMENT YEAR-2015-16) ITA No.1542/Del/2024 (ASSESSMENT YEAR-2013-14) Sandeep Kumar ITO House No.317, Ward-2(3), C.R. Building Sector-8, Faridabad Vs. Faridabad-121001 Haryana-121006 PAN:AHIPG5861A (Appellant) (Respondent) Assessee by Shri KVSR Krishna, Adv. Respondent by Shri Sujit Kumar, CIT-DR Date of Hearing 07/08/2024 Date of Pronouncement 18/10/2024 O R D E R PER VIMAL KUMAR, JM: 1. These bunch of four appeals of the Asse…

Sandeep Kumar, Faridabad vs. ITO Ward 2(3), Faridabad

The appeals of the assessee are allowed

ITA 1542/DEL/2024[2013-14]Status: DisposedITAT Delhi18 Oct 2024AY 2013-14

Bench: SHRI S. RIFAUR RAHMAN (Accountant Member), SHRI VIMAL KUMAR (Judicial Member)

Section 131Section 143(1)Section 143(2)Section 147Section 148Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’: NEW DELHI BEFORE, SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SHRI VIMAL KUMAR, JUDICIAL MEMBER ITA No.1544/Del/2024 (ASSESSMENT YEAR-2015-16) ITA No.1542/Del/2024 (ASSESSMENT YEAR-2013-14) Sandeep Kumar ITO House No.317, Ward-2(3), C.R. Building Sector-8, Faridabad Vs. Faridabad-121001 Haryana-121006 PAN:AHIPG5861A (Appellant) (Respondent) Assessee by Shri KVSR Krishna, Adv. Respondent by Shri Sujit Kumar, CIT-DR Date of Hearing 07/08/2024 Date of Pronouncement 18/10/2024 O R D E R PER VIMAL KUMAR, JM: 1. These bunch of four appeals of the Asse…

Goutam Ghosh, Howrah vs. P.C.I.T., Kolkata - 13, Kolkata

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

ITA 1080/KOL/2024[2018-2019]Status: DisposedITAT Kolkata16 Oct 2024AY 2018-2019

Bench: Sri Rajpal Yadav, Vice- & Sri Sanjay Awasthi

Section 263Section 45Section 56(2)(X)Section 56(2)(x)Section 69

…even though the working of allowability of deduction under section 54F is available in the order under section 263 which is not disputed by the assessee before ITAT." 13. We find that the Hon'ble Delhi High Court in the case of CIT vs. Anil Kumar reported in 335 ITR 83 has held that where it was discernible from record that the A.O has applied his mind to the issue in question, the ld. CIT cannot invoke section 263 of the Act merely because he has different opinion. Relevant observation of the High Court reads as under: "63. We find the Hon'ble Delhi High Court in the case of Vikas Polymer reported in 341 ITR 53…

St.Joseph'S Educational Trust, Chennai vs. PCIT Central Chennai - 1, Chennai

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

ITA 1620/CHNY/2024[2020-21]Status: DisposedITAT Chennai15 Oct 2024AY 2020-21

Bench: Hon’Ble Shri Manu Kumar Giri & Hon’Ble Shri Jagadishआयकरअपील सं./ Ita Nos.1618 & 1619 /Chny/2024 (िनधा"रणवष" / Assessment Years: 2018-19 & 2020-2021) St. Joseph’S Institute Of Science & Vs. The Principal Commissioner Of Income Technology Trust, Tax, No.56C, Old Mahabalipuram Road, Central, Chennai -1 Sholinganallur, Chennai 600 119. [Pan: Aahts 9943B] आयकरअपील सं./ Ita No.1620 /Chny/2024 (िनधा"रणवष" / Assessment Year: 2020-2021) St. Joseph’S Educational Trust, Vs The Principal Commissioner Of Income No.56C, Old Mahabalipuram Road, Tax, Sholinganallur, Chennai 600 119. Central, Chennai -1 [Pan: Aamts 3888G] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri K.R. Vasudevan, Advocate ""यथ" क" ओर से /Respondent By : Shri Nilay Baran Som, Irs, Cit.

For Appellant: Shri K.R. Vasudevan, AdvocateFor Respondent: Shri Nilay Baran Som, IRS, CIT

Section 11Section 115BSection 12ASection 142(1)Section 153ASection 153DSection 263

…आयकर अपीलीय अिधकरण ‘ए’’"ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI माननीय "ी मनु कुमार िग"र, "ाियक सद" एवं माननीय "ी जगदीश, लेखा सद" के सम"। BEFORE HON’BLE SHRI MANU KUMAR GIRI, JUDICIAL MEMBER AND HON’BLE SHRI JAGADISH, ACCOUNTANT MEMBER आयकरअपील सं./ ITA Nos.1618 & 1619 /Chny/2024 (िनधा"रणवष" / Assessment Years: 2018-19 & 2020-2021) St. Joseph’s Institute of Science and Vs. The Principal Commissioner of Income Technology Trust, Tax, No.56C, Old Mahabalipuram Road, Central, Chennai -1 Sholinganallur, Chennai 600 119. [PAN: AAHTS 9943B] आयकरअपील सं./ ITA No.1620 /Chny/2024 (िनधा"रणवष"…

St.Joseph'S Institute of Science and Technology Trust, Chennai vs. PCIT Central Chennai - 1, Chennai

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

ITA 1619/CHNY/2024[2020-21]Status: DisposedITAT Chennai15 Oct 2024AY 2020-21

Bench: Hon’Ble Shri Manu Kumar Giri & Hon’Ble Shri Jagadishआयकरअपील सं./ Ita Nos.1618 & 1619 /Chny/2024 (िनधा"रणवष" / Assessment Years: 2018-19 & 2020-2021) St. Joseph’S Institute Of Science & Vs. The Principal Commissioner Of Income Technology Trust, Tax, No.56C, Old Mahabalipuram Road, Central, Chennai -1 Sholinganallur, Chennai 600 119. [Pan: Aahts 9943B] आयकरअपील सं./ Ita No.1620 /Chny/2024 (िनधा"रणवष" / Assessment Year: 2020-2021) St. Joseph’S Educational Trust, Vs The Principal Commissioner Of Income No.56C, Old Mahabalipuram Road, Tax, Sholinganallur, Chennai 600 119. Central, Chennai -1 [Pan: Aamts 3888G] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri K.R. Vasudevan, Advocate ""यथ" क" ओर से /Respondent By : Shri Nilay Baran Som, Irs, Cit.

For Appellant: Shri K.R. Vasudevan, AdvocateFor Respondent: Shri Nilay Baran Som, IRS, CIT

Section 11Section 115BSection 12ASection 142(1)Section 153ASection 153DSection 263

…आयकर अपीलीय अिधकरण ‘ए’’"ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI माननीय "ी मनु कुमार िग"र, "ाियक सद" एवं माननीय "ी जगदीश, लेखा सद" के सम"। BEFORE HON’BLE SHRI MANU KUMAR GIRI, JUDICIAL MEMBER AND HON’BLE SHRI JAGADISH, ACCOUNTANT MEMBER आयकरअपील सं./ ITA Nos.1618 & 1619 /Chny/2024 (िनधा"रणवष" / Assessment Years: 2018-19 & 2020-2021) St. Joseph’s Institute of Science and Vs. The Principal Commissioner of Income Technology Trust, Tax, No.56C, Old Mahabalipuram Road, Central, Chennai -1 Sholinganallur, Chennai 600 119. [PAN: AAHTS 9943B] आयकरअपील सं./ ITA No.1620 /Chny/2024 (िनधा"रणवष"…

St.Joseph'S Institute of Science and Technology Trust, Chennai vs. PCIT Central Chennai - 1, Chennai

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

ITA 1618/CHNY/2024[2018-19]Status: DisposedITAT Chennai15 Oct 2024AY 2018-19

Section 11Section 115BSection 12ASection 142(1)Section 153ASection 153DSection 263

…2 ITA Nos.1618 to 1620/Chny/2024 St. Joseph's Educational Trust has filed an appeal for assessment year 2020-2021 against order dated 31.03.2024 of Id. Principal Commissioner of Income Tax, Central, Chennai-1. Since the issues are common in all these appeals, they are heard together and are disposed of by this common order. For the sake of brevity we take up St. Joseph's Institute of Science and Technology Trust appeal in ITA No.1618/Chny/2024 for assessment year 2018-2019 as lead case. Our decision on this issue will equally apply to appeal Nos. 1619 & 1620/Chny/2024 for assessment years 2020-2021 also. 2. Sans…

Shankar Roadways, Burdwan vs. ACIT, Cen. Cir. 1(4), Kolkata

In the result, the appeal of the assessee stands allowed

ITA 703/KOL/2024[2019-20]Status: DisposedITAT Kolkata30 Sept 2024AY 2019-20

Bench: Shri Sanjay Garg & Shri Rakesh Mishra

Section 133ASection 143(3)Section 263Section 40

…even though the working of allowability of deduction under section 54F is available in the order under section 263 which is not disputed by the assessee before ITAT." 13. We find that the Hon'ble Delhi High Court in the case of CIT vs. Anil Kumar reported in 335 ITR 83 has held that where it was discernible from record that the A.O has applied his mind to the issue in question, the ld. CIT cannot invoke section 263 of the Act merely because he has different opinion. Relevant observation of the High Court reads as under: "63. We find the Hon'ble Delhi High Court in the case of Vikas Polymer reported in 341 ITR 53…

Pr. Commissioner of Income Tax (Central) Gurugram vs. M/S Maharishi Markandeshwar University Trust

ITA/41/2021HC Punjab & Haryana24 Sept 2024

Bench: MR. JUSTICE SANJEEV PRAKASH SHARMA,MR. JUSTICE SANJAY VASHISTH

Section 11(1)(a)Section 263

…ITA No. 41 of 2021 -1- IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH Date of decision : 24.09.2024 1. ITA No. 41 of 2021 (O&M) Principal Commissioner of Income-Tax (Circle), Gurugram … Appellant versus M/s Maharishi Markandeshwar University Trust … Respondent 2. ITA No. 47 of 2021 (O&M) Principal Commissioner of Income-Tax (Circle), Gurugram … Appellant versus M/s Maharishi Markandeshwar University Trust … Respondent 3. ITA No. 57 of 2021 (O&M) Principal Commissioner of Income-Tax (Circle), Gurugram … Appellant versus M/s Maharishi Markandeshwa…