What is CIT v. Excel Industries Ltd. authority for?

The rule of consistency should be followed in tax assessments, especially when similar issues have been decided in prior years or for other parties, and assessments were completed under section 143(1).

How many judgments cite CIT v. Excel Industries Ltd.?

43 judgments on BharatTax cite CIT v. Excel Industries Ltd. (60 Taxmann.com 347), spanning 2016 to 2025.

Which sections of the Income Tax Act does CIT v. Excel Industries Ltd. come up under?

It is most often cited in judgments turning on Section 234A, Section 40A(2)(b), Section 139(1), Section 143(3), Section 244A, Section 250.

CIT v. Excel Industries Ltd. (60 Taxmann.com 347)

Bbc World Distribution Ltd., Gurgaon vs. ADIT, New Delhi

In the result, all the appeals are allowed, as indicated above

ITA 5415/DEL/2011[2008-09]Status: DisposedITAT Delhi21 Nov 2022AY 2008-09

Bench: Shri G.S. Pannu, Hon’Ble & Shri Saktijit Deyassessment Year: 2006-07 & Assessment Year: 2007-08 & Assessment Year: 2008-09

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘D’ NEW DELHI BEFORE SHRI G.S. PANNU, HON’BLE PRESIDENT AND SHRI SAKTIJIT DEY, JUDICIAL MEMBER Assessment Year: 2006-07 And Assessment Year: 2007-08 And Assessment Year: 2008-09 BBC World Distribution Ltd., Vs. ADIT, C/o-Building No. 10, Circle-1(1), Intl. Taxation, 8th Floor, DLF Cyber City, New Delhi Phase-II, Gurgaon PAN :AACCB7999Q (Appellant) (Respondent) Appellant by Sh. Ajit Jain, CA Respondent by Ms. Anupama Anand, CIT(DR) Date of hearing 24.08.2022 Date of pronouncement 21.11.2022 ORDER PER SAKTIJIT DEY, JM: Captioned appeals by the assessee are f…

Bbc World Distribution Ltd., Gurgaon vs. ADIT, New Delhi

In the result, all the appeals are allowed, as indicated above

ITA 1907/DEL/2011[2006-07]Status: DisposedITAT Delhi21 Nov 2022AY 2006-07

Bench: Shri G.S. Pannu, Hon’Ble & Shri Saktijit Deyassessment Year: 2006-07 & Assessment Year: 2007-08 & Assessment Year: 2008-09

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘D’ NEW DELHI BEFORE SHRI G.S. PANNU, HON’BLE PRESIDENT AND SHRI SAKTIJIT DEY, JUDICIAL MEMBER Assessment Year: 2006-07 And Assessment Year: 2007-08 And Assessment Year: 2008-09 BBC World Distribution Ltd., Vs. ADIT, C/o-Building No. 10, Circle-1(1), Intl. Taxation, 8th Floor, DLF Cyber City, New Delhi Phase-II, Gurgaon PAN :AACCB7999Q (Appellant) (Respondent) Appellant by Sh. Ajit Jain, CA Respondent by Ms. Anupama Anand, CIT(DR) Date of hearing 24.08.2022 Date of pronouncement 21.11.2022 ORDER PER SAKTIJIT DEY, JM: Captioned appeals by the assessee are f…

The Deputy Commr. of Income Tax, Circle-2 (1), Rajkot-Gujarat vs. Shri Girish R. Tanti, Rajkot-Gujarat

In the result, appeal of the Department is dismissed

ITA 113/RJT/2018[2011-12]Status: DisposedITAT Rajkot31 Oct 2022AY 2011-12

For Appellant: Shri Mehul Ranpura, A.RFor Respondent: Shri Shramdeep Sinha, Sr. D.R

Section 139Section 143(3)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT [CONDUCTED THROUGH VIRTUAL COURT] Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member Assessment Year 2011-12 The Dy. CIT, Shri Girish R. Tanti, Circle-2(1), Rachana, 3-Nalanada Rajkot Vs Society, Kalavad Road, (Appellant) Rajkot PAN: ABFPT3310E (Respondent) Assessee by: Shri Mehul Ranpura, A.R. Revenue by: Shri Shramdeep Sinha, Sr. D.R. Date of hearing : 20-10-2022 Date of pronouncement : 31-10-2022 आदेश/ORDER PER : SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER:- This is an appeal filed by the Revenue against th…

M/S. Angelica Properties Private Ltd., Pune vs. Deputy Commissioner Income-Tax

The appeals of the assessee are partly allowed

ITA 1738/PUN/2016[2011-12]Status: DisposedITAT Pune22 Sept 2022AY 2011-12

Bench: Shri S.S.Viswanethra Ravi, Hon’Ble Jm & Dr. Dipak P. Ripote, Hon’Ble Am आयकरअपीलसं. / Ita No: 403/Pun/2015 िनधा"रणवष" / Assessment Year : 2010-11 Vason Engineers Ltd., Theadditional Commissioner Of (Formerly Angelica Properties Pvt. Vs Income Tax, Range1, Pune. Ltd.,) 301, Phoenix, Opp.Residency Club, Bund Garden Road, Pune – 411037. Pan: Aafca 8644 J Appellant/ Assessee Respondent /Revenue आयकरअपीलसं. / Ita No: 1738/Pun/2016 िनधा"रणवष" / Assessment Year : 2011-12 Angelica Properties Pvt. Ltd., The Deputy Commissioner Of Opp. Grand Hyatt Hotel, Vs Income Tax, Circle-1(1), Pune. Vimannagar, Puune – 411 014. Pan: Aafca 8644 J Appellant/ Assessee Respondent /Revenue Assessee By Shri Dharmesh Shah – Ar Revenue By Shri Naveen Gupta – Dr Date Of Hearing 24/06/2022 Date Of Pronouncement 22/09/2022 आदेश/ Order Per Dr. Dipak P. Ripote, Am: These Two Appeals Filed By The Assessee Are Directed Against The Separate Orders Of Ld.Commissioner Of Income Tax(Appeals)-1, Pune Dated 30.01.2015 & 09.06.2016 For The Assessment Years 2010-11 & 2011-12 Respectively. 2. The Assessee In Ita No.403/Pun/2015 For The A.Y.2010-11 Has Raised Following Grounds Of Appeal: “1. The Ld. Cit(A) Has Erred In Law & In Facts Enhancing The Income From Sale Of ‘Matrix It Building’ By Changing The Head Of Income From Capital Gains To Business Income Without Complying With The Principles Of Natural Justice & Without Giving Any Opportunity Of Hearing.

Section 14A

…ue neutral should not be disputed by the Department more so when it does not have any overall tax impact. In this regard, reliance is placed on the following decisions : a. CIT v. Industries Ltd. [358 ITR 295] )Para 32). b. CIT v. Millenium Estates (P.) Ltd. [93 Taxmann.com 41 (Bom.)] (Para 10). Vascon Engineers Ltd., (Formerly Angelica Properties Pvt. Ltd.,) 14. Findings : The Registered Agreement dated 13/2/2008 was not having any clause of reduction in Cost except on verification of actual area based on the approved plan. However, on 10/1/2014, the Assessee entered into registered Conveyance Deed ( page 312-3…

Vascon Engineers Ltd (Successor to Angelica Properties Pvt. Ltd.), Pune vs. Additional Commissioner of Income-Tax, Pune

The appeals of the assessee are partly allowed

ITA 403/PUN/2015[2010-11]Status: DisposedITAT Pune22 Sept 2022AY 2010-11

Bench: Shri S.S.Viswanethra Ravi, Hon’Ble Jm & Dr. Dipak P. Ripote, Hon’Ble Am आयकरअपीलसं. / Ita No: 403/Pun/2015 िनधा"रणवष" / Assessment Year : 2010-11 Vason Engineers Ltd., Theadditional Commissioner Of (Formerly Angelica Properties Pvt. Vs Income Tax, Range1, Pune. Ltd.,) 301, Phoenix, Opp.Residency Club, Bund Garden Road, Pune – 411037. Pan: Aafca 8644 J Appellant/ Assessee Respondent /Revenue आयकरअपीलसं. / Ita No: 1738/Pun/2016 िनधा"रणवष" / Assessment Year : 2011-12 Angelica Properties Pvt. Ltd., The Deputy Commissioner Of Opp. Grand Hyatt Hotel, Vs Income Tax, Circle-1(1), Pune. Vimannagar, Puune – 411 014. Pan: Aafca 8644 J Appellant/ Assessee Respondent /Revenue Assessee By Shri Dharmesh Shah – Ar Revenue By Shri Naveen Gupta – Dr Date Of Hearing 24/06/2022 Date Of Pronouncement 22/09/2022 आदेश/ Order Per Dr. Dipak P. Ripote, Am: These Two Appeals Filed By The Assessee Are Directed Against The Separate Orders Of Ld.Commissioner Of Income Tax(Appeals)-1, Pune Dated 30.01.2015 & 09.06.2016 For The Assessment Years 2010-11 & 2011-12 Respectively. 2. The Assessee In Ita No.403/Pun/2015 For The A.Y.2010-11 Has Raised Following Grounds Of Appeal: “1. The Ld. Cit(A) Has Erred In Law & In Facts Enhancing The Income From Sale Of ‘Matrix It Building’ By Changing The Head Of Income From Capital Gains To Business Income Without Complying With The Principles Of Natural Justice & Without Giving Any Opportunity Of Hearing.

Section 14A

…ue neutral should not be disputed by the Department more so when it does not have any overall tax impact. In this regard, reliance is placed on the following decisions : a. CIT v. Industries Ltd. [358 ITR 295] )Para 32). b. CIT v. Millenium Estates (P.) Ltd. [93 Taxmann.com 41 (Bom.)] (Para 10). Vascon Engineers Ltd., (Formerly Angelica Properties Pvt. Ltd.,) 14. Findings : The Registered Agreement dated 13/2/2008 was not having any clause of reduction in Cost except on verification of actual area based on the approved plan. However, on 10/1/2014, the Assessee entered into registered Conveyance Deed ( page 312-3…