CIT v. Lark Chemicals Ltd.

368 ITR 655High Court2014#3134 most cited

What is CIT v. Lark Chemicals Ltd. authority for?

The time limit for revision under section 263(2) runs from the date of the original assessment order under section 143(3) if the issue subject to revision was not part of a subsequent reassessment. If the original assessment was under section 143(1) and reopened under section 147, the limitation period for revision under section 263 runs from the section 143(1) intimation.

38

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2025.

Also referred to as

Lark Chemicals Ltd. · CIT v. Lark Chemicals Ltd. · section 263(2) · section 143(3) · section 147 · revision limitation · original assessment order · reassessment proceedings · time-barred revision · erroneous and prejudicial

Also reported as

55 Taxmann.com 446

Sections most often in play

Section 143(3)Section 147Section 263Section 148Section 143(1)Section 40A(3)Section 68Section 144

Issues it is cited on

section 263(2)section 147ofsection 72arevision u/s 263doctrine of mergersection 72section 263(1)section 40a(3)assessment order erroneouserroneous and prejudicialsection 40areopening of assessment

Judgments citing CIT v. Lark Chemicals Ltd.

Rajarshi Shahu Shikshan Sanstha Inam Dhamani, Sangli vs. ITO Exemption, Kolhapur

In the result, all the appeals filed by the assessee are partly allowed as per terms indicated hereinabove

ITA 1126/PUN/2024[2017-18]Status: DisposedITAT Pune18 Dec 2025AY 2017-18

Bench: Dr.Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita Nos.1121 To 1126/Pun/2024 Assessment Years : 2012-13 To 2017-18

For Appellant: Shri Kishor B PhadkeFor Respondent: Shri Amit Bobde &
Section 115BSection 143(3)Section 147Section 148Section 155BSection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “B”, PUNE BEFORE DR.MANISH BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.1121 to 1126/PUN/2024 Assessment Years : 2012-13 to 2017-18 Rajarshi Shahu Shikshan Sanstha, Vs. Income Tax Officer A/P. Inam Dhamani, (Exemption), Tal. Miraj, Dist Sangli – 416416 Kolhapur Maharashtra PAN : AAATR8726J Appellant Respondent Appellant by : Shri Kishor B Phadke Respondent by : Shri Amit Bobde & Shri Shashank Ojha Date of hearing : 09.10.2025 Date of pronouncement : 18.12.2025 आदेश / ORDER PER DR. MANISH BORAD, ACCOUNTANT MEMBER :…

Rajarshi Shahu Shikshan Sanstha Inam Dhamani, Sangli vs. ITO Exemption, Kolhapur

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

ITA 1125/PUN/2024[2016-17]Status: DisposedITAT Pune18 Dec 2025AY 2016-17

Bench: Dr.Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita Nos.1121 To 1126/Pun/2024

Section 115BSection 143(3)Section 147Section 148Section 155BSection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “B”, PUNE BEFORE DR.MANISH BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.1121 to 1126/PUN/2024 Assessment Years : 2012-13 to 2017-18 Rajarshi Shahu Shikshan Sanstha A/P. Inam Dhamani, Tal. Miraj, Dist Sangli – 416416 Maharashtra PAN : AAATR8726J Appellant Vs. Income Tax Officer (Exemption), Kolhapur Respondent Appellant by Respondent by Date of hearing Date of pronouncement Shri Kishor B Phadke Shri Amit Bobde & Shri Shashank Ojha 09.10.2025 18.12.2025 आदेश / ORDER PER DR. MANISH BORAD, ACCOUNTANT MEMBER : The captioned…

Rajarshi Shahu Shikshan Sanstha Inam Dhamani, Sangli vs. ITO Exemption, Kolhapur

In the result, all the appeals filed by the assessee are partly allowed as per terms indicated hereinabove

ITA 1124/PUN/2024[2015-16]Status: DisposedITAT Pune18 Dec 2025AY 2015-16

Bench: Dr.Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita Nos.1121 To 1126/Pun/2024 Assessment Years : 2012-13 To 2017-18

For Appellant: Shri Kishor B PhadkeFor Respondent: Shri Amit Bobde &
Section 115BSection 143(3)Section 147Section 148Section 155BSection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “B”, PUNE BEFORE DR.MANISH BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.1121 to 1126/PUN/2024 Assessment Years : 2012-13 to 2017-18 Rajarshi Shahu Shikshan Sanstha, Vs. Income Tax Officer A/P. Inam Dhamani, (Exemption), Tal. Miraj, Dist Sangli – 416416 Kolhapur Maharashtra PAN : AAATR8726J Appellant Respondent Appellant by : Shri Kishor B Phadke Respondent by : Shri Amit Bobde & Shri Shashank Ojha Date of hearing : 09.10.2025 Date of pronouncement : 18.12.2025 आदेश / ORDER PER DR. MANISH BORAD, ACCOUNTANT MEMBER :…

Rajarshi Shahu Shikshan Sanstha Inam Dhamani, Sangli vs. ITO Exemption, Kolhapur

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

ITA 1123/PUN/2024[2014-15]Status: DisposedITAT Pune18 Dec 2025AY 2014-15

Bench: Dr.Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita Nos.1121 To 1126/Pun/2024

Section 115BSection 143(3)Section 147Section 148Section 155BSection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “B”, PUNE BEFORE DR.MANISH BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.1121 to 1126/PUN/2024 Assessment Years : 2012-13 to 2017-18 Rajarshi Shahu Shikshan Sanstha A/P. Inam Dhamani, Tal. Miraj, Dist Sangli – 416416 Maharashtra PAN : AAATR8726J Appellant Vs. Income Tax Officer (Exemption), Kolhapur Respondent Appellant by Shri Kishor B Phadke Respondent by Shri Amit Bobde & Shri Shashank Ojha Date of hearing 09.10.2025 Date of pronouncement 18.12.2025 आदेश / ORDER PER DR. MANISH BORAD, ACCOUNTANT MEMBER : The captioned…

Rajarshi Shahu Shikshan Sanstha Inam Dhamani, Sangli vs. ITO Exemption, Kolhapur

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

ITA 1122/PUN/2024[2013-14]Status: DisposedITAT Pune18 Dec 2025AY 2013-14

Bench: Dr. Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita Nos.1121 To 1126/Pun/2024

Section 115BSection 143(3)Section 147Section 148Section 155BSection 68

…SATYAMEVA JAYATE IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “B”, PUNE BEFORE DR. MANISH BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.1121 to 1126/PUN/2024 Assessment Years : 2012-13 to 2017-18 Rajarshi Shahu Shikshan Sanstha A/P. Inam Dhamani, Tal. Miraj, Dist Sangli – 416416 Maharashtra PAN : AAATR8726J Appellant Vs. Income Tax Officer (Exemption), Kolhapur Respondent Appellant by Respondent by Date of hearing Date of pronouncement : Shri Kishor B Phadke : Shri Amit Bobde & Shri Shashank Ojha : 09.10.2025 : 18.12.2025 आदेश / ORDER PER DR. MANISH BORAD, ACCOUNTA…

Rajarshi Shahu Shikshan Sanstha Inam Dhamani, Sangli vs. ITO Exemption, Kolhapur

In the result, all the appeals filed by the assessee are partly allowed as per terms indicated hereinabove

ITA 1121/PUN/2024[2012-13]Status: DisposedITAT Pune18 Dec 2025AY 2012-13

Bench: Dr.Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita Nos.1121 To 1126/Pun/2024 Assessment Years : 2012-13 To 2017-18

For Appellant: Shri Kishor B PhadkeFor Respondent: Shri Amit Bobde &
Section 115BSection 143(3)Section 147Section 148Section 155BSection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “B”, PUNE BEFORE DR.MANISH BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.1121 to 1126/PUN/2024 Assessment Years : 2012-13 to 2017-18 Rajarshi Shahu Shikshan Sanstha, Vs. Income Tax Officer A/P. Inam Dhamani, (Exemption), Tal. Miraj, Dist Sangli – 416416 Kolhapur Maharashtra PAN : AAATR8726J Appellant Respondent Appellant by : Shri Kishor B Phadke Respondent by : Shri Amit Bobde & Shri Shashank Ojha Date of hearing : 09.10.2025 Date of pronouncement : 18.12.2025 आदेश / ORDER PER DR. MANISH BORAD, ACCOUNTANT MEMBER :…

Barik Biswas, Kolkata vs. ACIT, Kolkata

In the result, the appeals of the assessee in ITA No

ITA 918/KOL/2024[2020-21]Status: DisposedITAT Kolkata02 Apr 2025AY 2020-21

Bench: Shri Rajesh Kumar, Am & Shri Pradip Kumar Choubey, Jm

For Appellant: S/Shri S.M. Surana, Adv &For Respondent: Shri Subhendu Datta &
Section 143Section 143(3)Section 147Section 147oSection 148Section 263

…bad in law by relying on the decision of Hon'ble Apex Court in the case of CIT vs. Alagendran Finance Ltd ( 2007) 293 ITR 1 (SC). The ld. AR further submitted that the said decision of the Apex Court has been followed in the case of Lark Chemicals Ltd. (2014) 368 ITR 655 (Bom), wherein the original assessment was u/s 143(1) then reopened u/s 147 of the Act wherein the issue for which 263 done was not there in the re-assessment proceedings. The Hon’ble Bombay High Court held that limitation has to be reckoned from the date of the intimation u/s 143(1) and not from order passed u/s 143(3) r.w.s.147 of the Act. The…

Barik Biswas, Basirhat vs. ACIT, Kolkata

In the result, the appeals of the assessee in ITA No

ITA 527/KOL/2024[2016-17]Status: DisposedITAT Kolkata02 Apr 2025AY 2016-17

Bench: Shri Rajesh Kumar, Am & Shri Pradip Kumar Choubey, Jm

For Appellant: S/Shri S.M. Surana, Adv &For Respondent: Shri Subhendu Datta &
Section 143Section 143(3)Section 147Section 147oSection 148Section 263

…bad in law by relying on the decision of Hon'ble Apex Court in the case of CIT vs. Alagendran Finance Ltd ( 2007) 293 ITR 1 (SC). The ld. AR further submitted that the said decision of the Apex Court has been followed in the case of Lark Chemicals Ltd. (2014) 368 ITR 655 (Bom), wherein the original assessment was u/s 143(1) then reopened u/s 147 of the Act wherein the issue for which 263 done was not there in the re-assessment proceedings. The Hon’ble Bombay High Court held that limitation has to be reckoned from the date of the intimation u/s 143(1) and not from order passed u/s 143(3) r.w.s.147 of the Act. The…

Barik Biswas, Basirhat vs. ACIT, Kolkata

In the result, the appeals of the assessee in ITA No

ITA 526/KOL/2024[2013-14]Status: DisposedITAT Kolkata02 Apr 2025AY 2013-14

Bench: Shri Rajesh Kumar, Am & Shri Pradip Kumar Choubey, Jm

For Appellant: S/Shri S.M. Surana, Adv &For Respondent: Shri Subhendu Datta &
Section 143Section 143(3)Section 147Section 148Section 263

…bad in law by relying on the decision of Hon'ble Apex Court in the case of CIT vs. Alagendran Finance Ltd ( 2007) 293 ITR 1 (SC). The Id. AR further submitted that the said decision of the Apex Court has been followed in the case of Lark Chemicals Ltd. (2014) 368 ITR 655 (Bom), wherein the original assessment was u/s 143(1) then reopened u/s 147 of the Act wherein the issue for which 263 done was not there in the re-assessment proceedings. The Hon'ble Bombay High Court held that limitation has to be reckoned from the date of the intimation u/s 143(1) and not from order passed u/s 143(3) r.w.s.147 of the Act. The…

Barik Biswas, Basirhat vs. ACIT, Kolkata

In the result, the appeals of the assessee in ITA No

ITA 525/KOL/2024[2012-13]Status: DisposedITAT Kolkata02 Apr 2025AY 2012-13

Bench: Shri Rajesh Kumar, Am & Shri Pradip Kumar Choubey, Jm

For Appellant: S/Shri S.M. Surana, Adv &For Respondent: Shri Subhendu Datta &
Section 143Section 143(3)Section 147Section 147oSection 148Section 263

…bad in law by relying on the decision of Hon'ble Apex Court in the case of CIT vs. Alagendran Finance Ltd ( 2007) 293 ITR 1 (SC). The ld. AR further submitted that the said decision of the Apex Court has been followed in the case of Lark Chemicals Ltd. (2014) 368 ITR 655 (Bom), wherein the original assessment was u/s 143(1) then reopened u/s 147 of the Act wherein the issue for which 263 done was not there in the re-assessment proceedings. The Hon’ble Bombay High Court held that limitation has to be reckoned from the date of the intimation u/s 143(1) and not from order passed u/s 143(3) r.w.s.147 of the Act. The…

Barik Biswas, Basirhat vs. ACIT, Kolkata

In the result, the appeals of the assessee in ITA No

ITA 524/KOL/2024[2011-12]Status: DisposedITAT Kolkata02 Apr 2025AY 2011-12

Bench: Shri Rajesh Kumar, Am & Shri Pradip Kumar Choubey, Jm

For Appellant: S/Shri S.M. Surana, Adv &For Respondent: Shri Subhendu Datta &
Section 143Section 143(3)Section 147Section 147oSection 148Section 263

…bad in law by relying on the decision of Hon'ble Apex Court in the case of CIT vs. Alagendran Finance Ltd ( 2007) 293 ITR 1 (SC). The ld. AR further submitted that the said decision of the Apex Court has been followed in the case of Lark Chemicals Ltd. (2014) 368 ITR 655 (Bom), wherein the original assessment was u/s 143(1) then reopened u/s 147 of the Act wherein the issue for which 263 done was not there in the re-assessment proceedings. The Hon’ble Bombay High Court held that limitation has to be reckoned from the date of the intimation u/s 143(1) and not from order passed u/s 143(3) r.w.s.147 of the Act. The…

Barik Biswas, Basirhat vs. ACIT, Kolkata

In the result, the appeals of the assessee in ITA No

ITA 523/KOL/2024[2010-11]Status: DisposedITAT Kolkata02 Apr 2025AY 2010-11

Bench: Shri Rajesh Kumar, Am & Shri Pradip Kumar Choubey, Jm

For Appellant: S/Shri S.M. Surana, Adv &For Respondent: Shri Subhendu Datta &
Section 143Section 143(3)Section 147Section 147oSection 148Section 263

…bad in law by relying on the decision of Hon'ble Apex Court in the case of CIT vs. Alagendran Finance Ltd ( 2007) 293 ITR 1 (SC). The ld. AR further submitted that the said decision of the Apex Court has been followed in the case of Lark Chemicals Ltd. (2014) 368 ITR 655 (Bom), wherein the original assessment was u/s 143(1) then reopened u/s 147 of the Act wherein the issue for which 263 done was not there in the re-assessment proceedings. The Hon’ble Bombay High Court held that limitation has to be reckoned from the date of the intimation u/s 143(1) and not from order passed u/s 143(3) r.w.s.147 of the Act. The…

Barik Biswas, Basirhat vs. ACIT, Kolkata

In the result, the appeals of the assessee in ITA No

ITA 522/KOL/2024[2009-10]Status: DisposedITAT Kolkata02 Apr 2025AY 2009-10

Bench: Shri Rajesh Kumar, Am & Shri Pradip Kumar Choubey, Jm

For Appellant: S/Shri S.M. Surana, Adv &For Respondent: Shri Subhendu Datta &
Section 143Section 143(3)Section 147Section 147oSection 148Section 263

…bad in law by relying on the decision of Hon'ble Apex Court in the case of CIT vs. Alagendran Finance Ltd ( 2007) 293 ITR 1 (SC). The ld. AR further submitted that the said decision of the Apex Court has been followed in the case of Lark Chemicals Ltd. (2014) 368 ITR 655 (Bom), wherein the original assessment was u/s 143(1) then reopened u/s 147 of the Act wherein the issue for which 263 done was not there in the re-assessment proceedings. The Hon’ble Bombay High Court held that limitation has to be reckoned from the date of the intimation u/s 143(1) and not from order passed u/s 143(3) r.w.s.147 of the Act. The…

Barik Biswas, Basirhat vs. ACIT, Kolkata

In the result, the appeals of the assessee in ITA No

ITA 521/KOL/2024[2008-09]Status: DisposedITAT Kolkata02 Apr 2025AY 2008-09

Bench: Shri Rajesh Kumar, Am & Shri Pradip Kumar Choubey, Jm

For Appellant: S/Shri S.M. Surana, Adv &For Respondent: Shri Subhendu Datta &
Section 143Section 143(3)Section 147Section 147oSection 148Section 263

…bad in law by relying on the decision of Hon'ble Apex Court in the case of CIT vs. Alagendran Finance Ltd ( 2007) 293 ITR 1 (SC). The ld. AR further submitted that the said decision of the Apex Court has been followed in the case of Lark Chemicals Ltd. (2014) 368 ITR 655 (Bom), wherein the original assessment was u/s 143(1) then reopened u/s 147 of the Act wherein the issue for which 263 done was not there in the re-assessment proceedings. The Hon’ble Bombay High Court held that limitation has to be reckoned from the date of the intimation u/s 143(1) and not from order passed u/s 143(3) r.w.s.147 of the Act. The…

Barik Biswas, Kolkata vs. ACIT, Kolkata

In the result, the appeals of the assessee in ITA No

ITA 1094/KOL/2024[2015-16]Status: DisposedITAT Kolkata02 Apr 2025AY 2015-16

Bench: Shri Rajesh Kumar, Am & Shri Pradip Kumar Choubey, Jm

For Appellant: S/Shri S.M. Surana, Adv &For Respondent: Shri Subhendu Datta &
Section 143Section 143(3)Section 147Section 147oSection 148Section 263

…bad in law by relying on the decision of Hon'ble Apex Court in the case of CIT vs. Alagendran Finance Ltd ( 2007) 293 ITR 1 (SC). The ld. AR further submitted that the said decision of the Apex Court has been followed in the case of Lark Chemicals Ltd. (2014) 368 ITR 655 (Bom), wherein the original assessment was u/s 143(1) then reopened u/s 147 of the Act wherein the issue for which 263 done was not there in the re-assessment proceedings. The Hon’ble Bombay High Court held that limitation has to be reckoned from the date of the intimation u/s 143(1) and not from order passed u/s 143(3) r.w.s.147 of the Act. The…

Jindal Polybuttons Pvt Ltd, Delhi vs. PCIT, Rohtak

In the result, both the assessee's appeals stand allowed

ITA 2644/DEL/2024[2015-16]Status: DisposedITAT Delhi21 Mar 2025AY 2015-16

Bench: Shri Shamim Yahya & Shri Sudhir Pareek

Section 143(3)Section 144BSection 147Section 263Section 263(2)Section 69C

…L LIMITED - 2013 (7) TMI 585 - DELHI HIGH COURT e) ASHOKA BUILDCON LTD., VERSUS 1. ASSTT. COMMISSIONER OF INCOME TAX, 2. COMMISSIONER OF INCOME TAX - 2010 (4) TMI 152 - BOMBAY HIGH COURT f) THE COMMISSIONER OF INCOME TAX VERSUS M/S. LARK CHEMICALS LTD. [2014] 368 ITR 655 (Bom) g) LG ELECTRONICS INDIA P. LTD. VERSUS PRINCIPAL COMMISSIONER OF INCOME-TAX - 2016 (11) TMI 798 - ALLAHABAD HIGH COURT h) MADHYA GUJARAT VIJ COMPANY LTD. VERSUS ACIT, CIR. 2 (1) (2) BARODA 2022 (4) TMI 739 - ITAT AHMEDABAD i) RAJESH SHANTILAL SANGHVI VERSUS PCIT-1, AHMEDABAD - 2021 (9) TMI 1166 - ITAT AHMEDABAD It is prayed that kindly qu…

Jindal Polybuttons Pvt Ltd, Delhi vs. Pr CIT, Rohtak

In the result, both the assessee's appeals stand allowed

ITA 2643/DEL/2024[2014-15]Status: DisposedITAT Delhi21 Mar 2025AY 2014-15

Bench: Shri Shamim Yahya & Shri Sudhir Pareek

Section 143(3)Section 144BSection 147Section 263Section 263(2)Section 69C

…L LIMITED - 2013 (7) TMI 585 - DELHI HIGH COURT e) ASHOKA BUILDCON LTD., VERSUS 1. ASSTT. COMMISSIONER OF INCOME TAX, 2. COMMISSIONER OF INCOME TAX - 2010 (4) TMI 152 - BOMBAY HIGH COURT f) THE COMMISSIONER OF INCOME TAX VERSUS M/S. LARK CHEMICALS LTD. [2014] 368 ITR 655 (Bom) g) LG ELECTRONICS INDIA P. LTD. VERSUS PRINCIPAL COMMISSIONER OF INCOME-TAX - 2016 (11) TMI 798 - ALLAHABAD HIGH COURT h) MADHYA GUJARAT VIJ COMPANY LTD. VERSUS ACIT, CIR. 2 (1) (2) BARODA 2022 (4) TMI 739 - ITAT AHMEDABAD i) RAJESH SHANTILAL SANGHVI VERSUS PCIT-1, AHMEDABAD - 2021 (9) TMI 1166 - ITAT AHMEDABAD It is prayed that kindly q…

Hsbc Securities and Capital Markets (India) Private Limited, Mumbai vs. Principal Commissioner of Income-Tax, Mumbai-4, Mumbai

In the result, the appeal filed by the Assessee stands allowed

ITA 2586/MUM/2024[2014-15]Status: DisposedITAT Mumbai10 Feb 2025AY 2014-15

Bench: Shri Narender Kumar Choudhry & Shri Girish Agrawalassessment Year: 2014-15

For Appellant: Ms. Krupa Gandhi, Ld. A.RFor Respondent: Shri Biswanath Das, Ld. D.R
Section 115JSection 143(3)Section 147Section 14ASection 154Section 263

…red by order of assessment u/s 143(3) of the Act and which does not form subject-matter of reassessment, limitation u/s 263(2) of the Act shall run from order u/s 143(3) of the Act. 2.3.6 Hon'ble Jurisdictional High Court in the cases of Lark Chemicals Ltd. (368 ITR 655) (Refer pg. no. 56 to 59 of LPB) and Ashoka Buildcon Ltd. (325 ITR 574) affirmed on the same principle. Most respectfully, the issues for which Your Honour has issued the captioned notice relate to the Original Order. Hence, following the above-quoted settled legal position, the time limit of two years u/s 263(2) applies to the Original Order wh…

Shiv Vegpro Private Limited, Kota vs. PCIT-Udaipur, Udaipur

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

ITA 1014/JPR/2024[2017-18]Status: DisposedITAT Jaipur28 Jan 2025AY 2017-18
For Appellant: Shri Mahendra Gargieya, (Adv.) &For Respondent: Mrs. Alka Gautam, (CIT-DR)
Section 147Section 263Section 36(1)(iii)Section 36(1)(va)Section 43B

…e. much later to the limitation. 10. 5. Supporting Case Laws: For this proposition kindly refer the following: 10. 5. 1. In Chhabra Syncotex (P) Ltd. Vs. ACIT [ITA No. 239/Jp/2018]; (Supra – Re. Para 3.4) (DC) 10. 5. 2. CIT vs. Larc Chemical Limited [2014] 368 ITR 655 (Bombay) is the direct decision on the present context, wherein, it was held that (DC ): "12. We have considered the rival submissions. It is not disputed that save and except the issue of non-genuine purchases all other issues dealt with by the Commissioner of Income-tax in the order dated March 30, 2009, were not a subject matter of the assessm…

Priyanka Baheti, Hyderabad vs. Income Tax Officer, Ward-7(1), Hyderabad

In the result, appeal filed by the assessee is allowed

ITA 444/HYD/2024[2014-15]Status: DisposedITAT Hyderabad21 Nov 2024AY 2014-15

Bench: Shri Vijay Pal Rao, Vice-A N D Shri Manjunatha, G. & आ.अपी.सं /Ita No.444/Hyd/2024 (िनधा"रण वष"/Assessment Year: 2014-15) Smt. Priyanka Baheti Vs. Income Tax Officer Hyderabad Ward 7 (1) Pan: Amspb86983E Hyderabad (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Advocate Siddharth Toshnival राज" व "ारा/Revenue By:: Shri B Bala Krishna, Dr सुनवाई की तारीख/Date Of Hearing: 14/11/2024 घोषणा की तारीख/Pronouncement: 21/11/2024 आदेश/Order

For Appellant: Advocate Siddharth ToshnivalFor Respondent: : Shri B Bala Krishna, DR
Section 115BSection 143(1)Section 147Section 148Section 263Section 69A

…ed by the Pr. CIT is beyond the period of limitation reckoned from the date of order passed u/s 143(1) of the Act. In support of his contention, he has relied upon the judgement of the Hon'ble Bombay High Court in the case of CIT vs. Lark Chemicals Ltd (2014) 368 ITR 655. Thus, the learned AR has submitted that the impugned order is not sustainable and liable to be quashed being barred by limitation. The 2nd leg of argument of the learned AR is that the learned Pr. CIT has no jurisdiction to invoke the provisions of section 263 when the assessee already challenged the assessment order before the learned CIT (A) a…

CIT v. Lark Chemicals Ltd. (368 ITR 655) — Cited in 38 Judgments | BharatTax