CIT v. Nagesh Knitwears (P.) Ltd.

345 ITR 135High Court2012#914 most cited

What is CIT v. Nagesh Knitwears (P.) Ltd. authority for?

The High Court explains the scope and conditions for exercising revisional power under Section 263, emphasizing that an assessment order can be revised only if it is both erroneous and prejudicial to the interest of the revenue.

116

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2013 to 2026.

Also referred to as

CIT v. Nagesh Knitwears · Nagesh Knitwears · Section 263 · revisional power · erroneous and prejudicial to revenue · inadequate enquiry · Malabar Industrial · scope of revision · PCIT/CIT powers · assessment order revision

Also reported as

254 CTR 11322 Taxmann.com 309210 Taxmann 145

Sections most often in play

Section 263 Section 143(3)Section 142(1)Section 147 Section 144B Section 144 Section 10(20)Section 115BBE

Issues it is cited on

inadequate enquiry prejudicial to interest of revenue section 10(2)section 43a section 36(1)(viii)malabar industrial lack of enquiry infrastructure facility assessment order erroneous erroneous and prejudicial section 263(1)section 80ia(4)

Judgments citing CIT v. Nagesh Knitwears (P.) Ltd.

AMBUJA CEMENTS LIMITED,MUMBAI vs. PCIT, MUMBAI-3, MUMBAI

ITA 3474/MUM/2025[2019-20]Status: DisposedITAT Mumbai05 Feb 2026AY 2019-20

Bench: Shri Sandeep Gosain & Shri Prabhash Shankar

For Appellant: Shri Sourabh Soparkar, AR (virtually appear)For Respondent: Shri Rajesh Kumar Yadav, (CIT-DR)

Section 143(3)Section 14ASection 263

…a ground to interfere u/s 263 as such an order passed by the assessing officer is erroneous and prejudicial to the interest of revenue. Section 263 has been elucidated and explained in Commissioner of Income Tax versus Nagesh Knitwears Private Limited, (2012) 345 ITR 135 (Delhi). In the said decision, reference was also made to Malabar Industrial Company Limited versus CIT, (2000) 243 ITR 83 (SC) and Page | 18 ITA No. 3474/Mum/2025 A.Y. 2019-20 Ambuja Cements Limited, Mumbai decisions of Delhi High Court in Nabha Investments Private Limited versus Union of India, (2000) 246 ITR 41 (Delhi) and ITO versus DG Housin…

MOHMEDAMIN MOHMEDUMAR GENERAL,SURAT vs. PRINCIPAL COMMISSIONER OF INCOME TAX (CENTRAL CIRCLE), SURAT

In the result, appeal filed by the assessee is allowed

ITA 522/SRT/2024[2018-19]Status: DisposedITAT Surat28 Oct 2025AY 2018-19

Bench: Shri Dinesh Mohan Sinha & Shri Bijayananda Pruseth

Section 142(1)Section 143(2)Section 143(3)Section 263Section 32(1)Section 32(1)(iia)

…ed, finished product and bye-products, which all were shown as Nil. The ld. PCIT relied on the decisions in case of Malabar Industries Ltd. (supra), CIT vs. Paville Project Pvt. Ltd. (2023) 149 taxmann.com 115 (SC), CIT vs. Nagesh Knitwares Pvt. Ltd. and Ors. 345 ITR 135 (Del) and Gee Vee Enterprises ITA No.522/SRT/2025/AY 2018-19 Mohmedamin Mohmedmar General . vs. Addl.CIT (1975) 99 ITR 375 (Del). Accordingly, assessment order passed u/s 147 r.ws. 144B was set aside with a direction to AO to pass fresh assessment order after considering the issue as might have been already considered together with the issue d…

SACHIN NOTIFIED AREA,SURAT vs. PR. CIT, SURAT, SURAT

In the result, the appeal of the assessee is allowed for statistical purpose

ITA 248/SRT/2024[2015-16]Status: DisposedITAT Surat10 Sept 2025AY 2015-16

Bench: Shri Dinesh Mohan Sinha & Shri Bijayananda Pruseth

Section 10(20)Section 143(1)Section 144Section 147Section 263

…3 of the Act. Thereafter, the ld. PCIT has discussed the provisions of section 263 of the Act after relying of the decisions in cases of Malabar Industries Ltd., 243 ITR 83 (SC), Pavile Projects (P.) Ltd., 149 taxmann.com 115, Nagesh Knitwears P. Ltd. & Ors., 345 ITR 135 (Del) and Gee Vee Enterprises vs. Addl. CIT, 99 ITR 375 (Del), set aside the order of AO with a direction to pass fresh assessment order after taking into consideration the issues discussed in the order u/s 263 of the Act. 5. Aggrieved by the order of ld. PCIT, the assessee filed appeal before the Tribunal. The learned Authorized Representative (…

SACHIN NOTIFIED AREA,SURAT vs. PR. CIT, SURAT, SURAT

In the result, the appeal of the assessee is allowed for statistical purpose

ITA 247/SRT/2024[2014-15]Status: DisposedITAT Surat10 Sept 2025AY 2014-15

Bench: Shri Dinesh Mohan Sinha & Shri Bijayananda Pruseth

Section 10(20)Section 143(1)Section 144Section 147Section 263

…3 of the Act. Thereafter, the ld. PCIT has discussed the provisions of section 263 of the Act after relying of the decisions in cases of Malabar Industries Ltd., 243 ITR 83 (SC), Pavile Projects (P.) Ltd., 149 taxmann.com 115, Nagesh Knitwears P. Ltd. & Ors., 345 ITR 135 (Del) and Gee Vee Enterprises vs. Addl. CIT, 99 ITR 375 (Del), set aside the order of AO with a direction to pass fresh assessment order after taking into consideration the issues discussed in the order u/s 263 of the Act. 5. Aggrieved by the order of ld. PCIT, the assessee filed appeal before the Tribunal. The learned Authorized Representative (…

SACHIN NOTIFIED AREA,SURAT vs. PR. CIT, SURAT, SURAT

In the result, the appeal of the assessee is allowed for statistical purpose

ITA 246/SRT/2024[2013-14]Status: DisposedITAT Surat10 Sept 2025AY 2013-14

Bench: Shri Dinesh Mohan Sinha & Shri Bijayananda Pruseth

Section 10(20)Section 143(1)Section 144Section 147Section 263

…3 of the Act. Thereafter, the ld. PCIT has discussed the provisions of section 263 of the Act after relying of the decisions in cases of Malabar Industries Ltd., 243 ITR 83 (SC), Pavile Projects (P.) Ltd., 149 taxmann.com 115, Nagesh Knitwears P. Ltd. & Ors., 345 ITR 135 (Del) and Gee Vee Enterprises vs. Addl. CIT, 99 ITR 375 (Del), set aside the order of AO with a direction to pass fresh assessment order after taking into consideration the issues discussed in the order u/s 263 of the Act. 5. Aggrieved by the order of ld. PCIT, the assessee filed appeal before the Tribunal. The learned Authorized Representative (…

SACHIN NOTIFIED AREA,SURAT vs. THE PR. COMMISSIONER O INCOME TAX - 1, SURAT, SURAT

In the result, the appeal of the assessee is allowed for statistical purpose

ITA 223/SRT/2024[2016-17]Status: DisposedITAT Surat10 Sept 2025AY 2016-17

Bench: Shri Dinesh Mohan Sinha & Shri Bijayananda Pruseth

Section 10(20)Section 143(1)Section 144Section 147Section 263

…3 of the Act. Thereafter, the ld. PCIT has discussed the provisions of section 263 of the Act after relying of the decisions in cases of Malabar Industries Ltd., 243 ITR 83 (SC), Pavile Projects (P.) Ltd., 149 taxmann.com 115, Nagesh Knitwears P. Ltd. & Ors., 345 ITR 135 (Del) and Gee Vee Enterprises vs. Addl. CIT, 99 ITR 375 (Del), set aside the order of AO with a direction to pass fresh assessment order after taking into consideration the issues discussed in the order u/s 263 of the Act. 5. Aggrieved by the order of ld. PCIT, the assessee filed appeal before the Tribunal. The learned Authorized Representative (…

SHRI GAYATRI CO OP CREDIT SOCIETY NIYAMIT HATTARGI,BELAGAVI vs. PRINCIPAL COMMISSIONER OF INCOME TAX, BELAGAVI

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

ITA 163/PAN/2025[2021-2022]Status: DisposedITAT Panaji04 Sept 2025AY 2021-2022

Bench: Shri Pavan Kumar Gadale & Shri G D Padmahshalii T A. Nos.163/Pan/2025 (A.Y.2021-22 ) Shri Gayatri Co-Op Credit Vs. Pr.Cit, Society Niyamit Hattargi, C.R.Building, P B Road, Dadbanhatti, Navanagar, Yamakanmardi, Hubli-580025, Belagavi-591246, Karnataka Karnataka. Pan .No.Abasas5325A (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent)

Section 143(3)Section 263Section 80PSection 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL PANAJI BENCH PANAJI BEFORE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER & SHRI G D PADMAHSHALI ACCOUNTANT MEMBER I T A. Nos.163/PAN/2025 (A.Y.2021-22 ) Shri Gayatri Co-Op Credit Vs. Pr.CIT, Society Niyamit Hattargi, C.R.Building, P B Road, Dadbanhatti, Navanagar, Yamakanmardi, Hubli-580025, Belagavi-591246, Karnataka Karnataka. PAN .No.ABASAS5325A (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) Assessee by Shri.Chetan Chougle AR Revenue by Shri.Captain Pradeep Arya.CIT DR सुनवाई की तारीख/Date of Hearing: 03.09.2025 घोषणा की तारीख/Date of 04.09.2025 Pronouncement: ORDER PER PAVAN…

LOKOPAYOGI ILAKHE AND KARNATAKA NEERAVARI NOWAKARARA PATTIN SANGH NIYAMIT,BELAGAVI vs. PRINCIPAL COMMISSIONER OF INCOME TAX, HUBLI

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

ITA 120/PAN/2025[2020-21]Status: DisposedITAT Panaji25 Aug 2025AY 2020-21

Bench: Shri Pavan Kumar Gadale & Shri G D Padmahshalii T A. Nos.120/Pan/2025 (A.Y.2020-21 ) Lokopayogi Ilakhe & Vs. Pr.Cit, Karnataka Neerawari C.R.Building, Nawakara Pattinsangn Niymit, Navanagar, 1,Fort, Hubli-580025, Belagavi-590016, Karnataka Karnataka. Pan .No.Aaaal1333J (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent)

Section 143(3)Section 263Section 80PSection 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL PANAJI BENCH PANAJI BEFORE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER & SHRI G D PADMAHSHALI ACCOUNTANT MEMBER I T A. Nos.120/PAN/2025 (A.Y.2020-21 ) Lokopayogi ilakhe and Vs. Pr.CIT, Karnataka neerawari C.R.Building, nawakara pattinsangn niymit, Navanagar, 1,Fort, Hubli-580025, Belagavi-590016, Karnataka Karnataka. PAN .No.AAAAL1333J (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) Assessee by Shri.Santoshkumar D Latthe.AR Revenue by Shri.Prabhakar Anand.CIT DR सुनवाई की तारीख/Date of Hearing: 21.08.2025 घोषणा की तारीख/Date of 25.08.2025 Pronouncement: ORDER PER PAVAN KUMAR GAD…

SHRI MALLIKARJUN CREDIT SOUHARDA SAHAKARI LIMITED,BENADI vs. THE PRINCIPAL COMMISSIONER OF INCOME TAX, HUBLI

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

ITA 151/PAN/2025[2020-21]Status: DisposedITAT Panaji21 Aug 2025AY 2020-21

Bench: Shri Pavan Kumar Gadale & Shri G D Padmahshalii T A. Nos.151/Pan/2025 (A.Y.2020-21 ) Shri Mallikarjun Credit Vs. Pr.Cit, Soudharda Sahakari Limited, C.R.Building, A/P Benadi, Taluka Chikodi, Navanagar, Belagavi-591215, Hubli-580025, Karnataka. Karnataka Pan .No.Aabas3055M (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent)

Section 143(3)Section 263Section 80PSection 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL PANAJI BENCH PANAJI BEFORE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER & SHRI G D PADMAHSHALI ACCOUNTANT MEMBER I T A. Nos.151/PAN/2025 (A.Y.2020-21 ) Shri Mallikarjun Credit Vs. Pr.CIT, Soudharda Sahakari Limited, C.R.Building, A/P Benadi, Taluka Chikodi, Navanagar, Belagavi-591215, Hubli-580025, Karnataka. Karnataka PAN .No.AABAS3055M (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) Assessee by Shri.Veeranna M Murgod.AR Revenue by Shri.Captain Pradeep Arya.CIT DR सुनवाई की तारीख/Date of Hearing: 14.08.2025 घोषणा की तारीख/Date of 21.08.2025 Pronouncement: ORDER PER PAVAN KUMAR G…

THE BELGAUM MANUFACTURERS CO-OP INDUSTRIAL ESTATE LTD,BELAGAVI vs. PR. COMMISSIONER OF INCOME TAX, HUBBALI

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

ITA 154/PAN/2025[2020-21]Status: DisposedITAT Panaji20 Aug 2025AY 2020-21

Bench: Shri Pavan Kumar Gadale & Shri G D Padmahshalii T A. No.154/Pan/2025 (A.Y.2020-21) The Belgaum Manufactures Vs. Pr.Cit, Co-Op Industrial Estate C.R.Building, Limited, Navanagar, 10 342/690,Udyambag, Hubli-580025, Belgaum-590008, Karnataka. Karnataka Pan .No.Aaaat7254J (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) Assessee By Shri.Pramod Y Vaidya.Ar Revenue By Shri.Captain Pradeep Arya.Cit.Dr सुनवाई की तारीख/Date Of Hearing 14.08.2025 घोषणा की तारीख/Date Of 20.08.2025 Pronouncement Order Per Pavan Kumar Gadale Jm: The Assessee Has Filed The Appeal Against The Order Of The Pr. Commissioner Of Income Tax (Pr.Cit) Hubli Passed U/S 263 Of The Act. The Assesse Has Raised The Grounds Of Appeal Challenging The Revision Order Passed By The Pr.Cit Set Aside The Order Passed By The Assessing Officer. 2. The Brief Facts Of The Case Are That, The Assessee Is A Cooperative Society Registered Under Bombay Co-Operative

Section 143(2)Section 143(3)Section 263Section 80PSection 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL PANAJI BEFORE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER & SHRI G D PADMAHSHALI ACCOUNTANT MEMBER I T A. No.154/PAN/2025 (A.Y.2020-21) The Belgaum Manufactures Vs. Pr.CIT, Co-op industrial Estate C.R.Building, Limited, Navanagar, 10 342/690,Udyambag, Hubli-580025, Belgaum-590008, Karnataka. Karnataka PAN .No.AAAAT7254J (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) Assessee by Shri.Pramod Y Vaidya.AR Revenue by Shri.Captain Pradeep Arya.CIT.DR सुनवाई की तारीख/Date of Hearing 14.08.2025 घोषणा की तारीख/Date of 20.08.2025 Pronouncement ORDER PER PAVAN KUMAR GADALE JM: The assessee…

THE SANKESHWAR SOUHARD CREDIT SAHAKARI LIMITED,SANKESHWAR vs. THE PR. COMMISSIONER OF INCOME TAX, HUBLI

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

ITA 118/PAN/2025[2020-21]Status: DisposedITAT Panaji19 Aug 2025AY 2020-21

Bench: Shri Pavan Kumar Gadale & Shri G D Padmahshalii T A. Nos.118/Pan/2025 (A.Y.2020-21 ) The Sankeshwar Souhard Vs. Pr.Cit, Credit Sahakari Ltd, C.R.Building, Cts.No.41443/B/234, Navanagar, Near Hanuman Temple, Hubli-580025, Nidasoshi Road, Karnataka Sankeshwar-591313, Karnataka. Pan .No.Aaaat8125C (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent)

Section 143(3)Section 263Section 80PSection 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL PANAJI BENCH PANAJI BEFORE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER & SHRI G D PADMAHSHALI ACCOUNTANT MEMBER I T A. Nos.118/PAN/2025 (A.Y.2020-21 ) The Sankeshwar Souhard Vs. Pr.CIT, Credit sahakari Ltd, C.R.Building, CTS.No.41443/B/234, Navanagar, Near Hanuman Temple, Hubli-580025, Nidasoshi Road, Karnataka Sankeshwar-591313, Karnataka. PAN .No.AAAAT8125C (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) Assessee by Shri.Pramod Vaidhya.AR Revenue by Shri.Captain Pradeep Arya.CIT DR सुनवाई की तारीख/Date of Hearing: 13.08.2025 घोषणा की तारीख/Date of 19.08.2025 Pronouncement: ORD…

SHHLOK TRITON ASSOCIATES ,SURAT vs. PR. COMMISSIONER OF INCOME TAX, SURAT

In the result, the appeal of the appellant is allowed

ITA 638/SRT/2024[2014-15]Status: DisposedITAT Surat19 Aug 2025AY 2014-15

Bench: Shri Sanjay Garg & Shri Bijayananda Prusethआयकर अपील सं./Ita Nos.638/Srt/2024 Assessment Year:(2014-15) (Hybrid Hearing) M/S Shhlok Triton Associates, Vs. Pcit – 1, F.P. No. 388, Paikee Udhna Surat Darwaja, Ring Road, Surat "थायीलेखासं./जीआइआरसं./Pan/Gir No: Aclfs6819A (Appellant) (Respondent) Appellant By Shri P. M. Jagasheth, Ca Respondent By Shri Mukesh Jain, Cit (Dr) Date Of Hearing 18/06/2025 Date Of Pronouncement 19/08/2025

Section 143(3)Section 253(3)Section 263

…of section 263 of the Act and referred to the decisions of Hon’ble Supreme Court and High Courts in the cases of Malabar Industries Ltd. vs. CIT, 243 ITR 83 (SC), CIT vs. Pavilee Projects Pvt. Ltd., 149 taxman.com 115 (SC), CIT vs. Nagesh Neatwears Pvt. Ltd., 345 ITR 135 (Delhi), ITO ITA No.638/SRT/2024/AY 2014-15 Shhlok Triton Associates vs. D. G. Housing Projects Ltd., (ITA No.179/2011 – Delhi HC) and Gee Vee Enterprises vs. Addl. CIT, 99 ITR 375 (Delhi) and held that the order passed by the AO on 09.12.2016 u/s 143(3) of the Act was erroneous in so far as it is prejudicial to the interests of revenue. Hence…

SHRI BASAVESHWAR URBAN CO-OPERATIVE CREDIT SOCIETY LTD,MUDALAGI vs. THE PRINCIPLE COMMISSIONER OF INCOME TAX, HUBLI

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

ITA 78/PAN/2025[2020-21]Status: DisposedITAT Panaji14 Aug 2025AY 2020-21

Bench: Shri Pavan Kumar Gadale & Shri G D Padmahshalii T A. No.78/Pan/2025 (A.Y.2020-21) Shri Basaveshwar Urban Vs. Pr.Cit, Co_Op Credit Society C.R.Building, Mudalagi, Navanagar, Belagavi-591312, Hubli-580025, Karnataka Karnataka. Pan .No.Aaaas6800M (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) Assessee By Shri.Saidappa Gadadi.Ar Revenue By Shri.Captain Pradeep Arya.Cit.Dr सुनवाई की तारीख/Date Of Hearing 11.08.2025 घोषणा की तारीख/Date Of 14.08.2025 Pronouncement Order Per Pavan Kumar Gadale Jm: The Assessee Has Filed The Appeal Against The Order Of The Pr. Commissioner Of Income Tax (Pr.Cit) Hubli Passed U/S 263 Of The Act. The Assesse Has Raised The Grounds Of Appeal Challenging The Revision Order Passed By The Pr.Cit Set Aside The Order Passed By The Assessing Officer. 2. The Brief Facts Of The Case Are That, The Assessee Is A Cooperative Credit Society & Has Filed The Return Of Income For The A.Y 2020-21 On 04.01.2021 Disclosing A Total Income Of

Section 142(1)Section 143(2)Section 143(3)Section 263Section 80PSection 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL PANAJI BEFORE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER & SHRI G D PADMAHSHALI ACCOUNTANT MEMBER I T A. No.78/PAN/2025 (A.Y.2020-21) Shri Basaveshwar Urban Vs. Pr.CIT, Co_op Credit Society C.R.Building, Mudalagi, Navanagar, Belagavi-591312, Hubli-580025, Karnataka Karnataka. PAN .No.AAAAS6800M (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) Assessee by Shri.Saidappa Gadadi.AR Revenue by Shri.Captain Pradeep Arya.CIT.DR सुनवाई की तारीख/Date of Hearing 11.08.2025 घोषणा की तारीख/Date of 14.08.2025 Pronouncement ORDER PER PAVAN KUMAR GADALE JM: The assessee has filed the appeal aga…

YOGESHKUMAR HARISHBHAI MALI,SURAT vs. PCIT, SURAT-1, SURAT, SURAT

In the result, appeal of the assessee is allowed

ITA 420/SRT/2024[2014-15]Status: DisposedITAT Surat07 Jul 2025AY 2014-15

Bench: Ms Suchitra Raghunath Kamble & Shri Bijayananda Prusethआयकर अपील सं./Ita No.420/Srt/2024 Assessment Year: (2014-15) (Hybrid Hearing) Yogeshkumar Harishbhai Mali, Principal Commissioner Of बनाम/ 117, Khambhati Panchni Waid Income-Tax, Surat-1, Income Tax Vs. Rustompura, Surat - 395002 Office, 123, 1Stfloor, Aaykar Bhavan, Majura Gate, Surat- 395001 स्थायीलेखासं./जीआइआरसं./Pan/Gir No: Abdpm 3296 L (अपीलाथ"/Appellant) (प्र"थ" /Respondent) िनधा"रती की ओर से / Appellant By Shri Sapnesh R Sheth, Ca राज" की ओर से /Respondent By Shri Aashish Pophare, Cit-Dr सुनवाई की तारीख/Date Of Hearing 04/06/2025 उद्घोषणा की तारीख/Date Of Pronouncement 07/07/2025

Section 114BSection 115BSection 147Section 148Section 263Section 69A

…of Rs.30,72,000/-. He has relied on the decisions of Hon’ble Supreme Court in case of Malabar Industries Ltd. vs. CIT (2000) 243 ITR 83 (SC), CIT vs. Paville Projects (P.) Ltd. (2023) 149 taxmann.com 115 (SC), CIT vs. NageshKnitwears P. Ltd. and Others (2012) 345 ITR 135(Del) and Gee Vee Enterprises vs. ACIT (1975) 99 ITR 375 (Del) and held that the order passed u/s 147 r.w.s. 144 r.w.s. 144B of the Act dated 28.03.2022 for AY 2014-15 is erroneous in so far as it is prejudicial to the interests of Revenue. He set aside the order and directed AO to pass fresh assessment order as per the discussion made in the orde…

BHARATKUMAR RANCHODBHAI SONI,NA vs. ARIVS.PCIT, VALSAD

ITA 505/SRT/2024[2017-18]Status: DisposedITAT Surat05 Jun 2025AY 2017-18

Section 143(3)Section 2Section 263

…GP on the cash sales by treating the same as inflated sales. The Id. PCIT, therefore, observed that the AO failed to appreciate the correct interpretation of law on the issue. He has relied on the decision in case of CIT vs. Nagesh Knitwear Pvt. Ltd. & Ors., 345 ITR 135 (Del). He has also relied on decisions of Hon'ble Supreme Court in case of Malabar Industrial Co. Ltd. (supra) and held that the order is both erroneous and prejudicial to the interests of revenue. The AO should have added Rs.49,06,000/- u/s 68 of the Act, which he failed to do. He held that the order passed u/s 143(3) on 30.12.2019 by the AO is…

M/S. SHREEJI INFRA,VADODARA vs. THE PR. CIT-1, VADODARA

ITA 118/AHD/2022[2017-18]Status: DisposedITAT Ahmedabad02 Jun 2025AY 2017-18

For Appellant: \nShri S.N. Soparkar, Sr. Advocate &For Respondent: \nShri V. Nandakumar, CIT-DR

Section 133ASection 142(1)Section 143(3)Section 263Section 269SSection 69A

…of the Ld. PCIT\npassed u/s 263 of the Act. The Ld. DR relied on the following case laws:-\ni)\nShiv Shakti Enterprise Vs. PCIT, 157 taxmann.com 492, which the\nLd.AR submitted that the order has been since recalled.\nii)\nCIT Vs. Nagesh Knitwears Pvt. Ltd., 345 ITR 135\niii)\nITO Vs. DG Housing Projects Ltd in ITA No. 179/2011\niv)\nRampyari Devi Sarogi Vs. CIT, 67 ITR 84\nv)\nTara Devi Aggarwal Vs. CIT, 88 ITR 323\nvi)\nGeeVee Enterprises Vs. ACIT, 99 ITR 375\n11.\nWith this background, the issue to be decided is that “whether the\nAssessing Officer erred in not treating the amount of undisclosed income\ndiscl…

SHREEJI INFRATECH,VADODARA vs. THE PR. CIT-1, VADODARA

ITA 117/AHD/2022[2017-18]Status: DisposedITAT Ahmedabad02 Jun 2025AY 2017-18

Bench: Dr. B.R.R. Kumar, Vice-Ms. Suchitra R. Kamblem/S. Shreeji Infratech, Vs. Pcit, 110, Near Silver Wood Society, Vadodara-1, Opp. Billabong School, Vadodara Nr. Vadsar Bridge, Vadsar, Vadodara-390010 [Pan : Acwfs 1409 F] M/S. Shreeji Infra, Vs. Pcit, 344, 375, Opp. Cm Patel Farm Vadodara-1, House, Nr. Sidheswar Complex, Vadodara Kalali, Vadodara-390012 [Pan : Acrfs 5269 C] (Appellant) .. (Respondent) Appellant By : Shri S.N. Soparkar, Sr. Advocate & Shri Parin Shah, Ar Respondent By: Shri V. Nandakumar, Cit-Dr Date Of Hearing 16.04.2025 Date Of Pronouncement 02.06.2025 O R D E R Per Dr. B.R.R. Kumar, Vice-:-

For Appellant: Shri S.N. Soparkar, Sr. Advocate &For Respondent: Shri V. Nandakumar, CIT-DR

Section 133ASection 142(1)Section 143(3)Section 263Section 269SSection 69A

…order of the Ld. PCIT passed u/s 263 of the Act. The Ld. DR relied on the following case laws:_ i) Shiv Shakti Enterprise Vs. PCIT, 157 taxmann.com 492, which the Ld.AR submitted that the order has been since recalled. ii) CIT Vs. Nagesh Knitwears Pvt. Ltd., 345 ITR 135 iii) ITO Vs. DG Housing Projects Ltd in ITA No. 179/2011 iv) Rampyari Devi Sarogi Vs. CIT, 67 ITR 84 v) Tara Devi Aggarwal Vs. CIT, 88 ITR 323 vi) GeeVee Enterprises Vs. ACIT, 99 ITR 375 11. With this background, the issue to be decided is that “whether the Assessing Officer erred in not treating the amount of undisclosed income disclosed during…

DLF HOME DEVELOPERS LIMITED,NEW DELHI vs. PRINCIPAL COMMISSIONER OF INCOME TAX, DELHI-1, NEW DELHI, NEW DELHI

In the result, the appeal of the assessee is allowed

ITA 2585/DEL/2024[2019-20]Status: DisposedITAT Delhi23 May 2025AY 2019-20

Bench: Shri Mahavir Singh & Shri Manish Agarwal[Assessment Year : 2019-20] Dlf Home Developers Limited, Vs Pr.Cit, 9Th Floor, Dlf Centre, Sansad Delhi-1, Marg, New Delhi-110001. New Delhi Pan-Aaccd0037H Appellant Respondent Appellant By Shri R.S.Singhvi, Ca & Shri Satyajeet Goel, Ca Respondent By Shri Surender Pal, Cit Dr Date Of Hearing 19.03.2025 Date Of Pronouncement 23.05.2025

Section 143(3)Section 263

…14-15 order dated 25.01.2019 14. Shankar Tradex Pvt.ltd. vs PCIT in ITA No.2999/Del/2017 for AY 2007-08 order dated 16.04.2018 15. Surya Financial Services Ltd. vs PCIT [2018-TIOL-74-ITAT-DEL] order dated 08.01.2018 16. CIT vs Nagesh Knitwears (P) Ltd. [2012] 345 ITR 135 (Delhi) 17. CIT vs Ashok Logani [2011] 347 ITR 22 (Delhi) 18. Pooja Gupta in ITA No.4057/Del/2018 dated 31.01.2019 Ld.CIT DR prayed for the confirmation of the order of Ld.PCIT. 55. In the instant case, the ld. PCIT has given direction to the AO for making further examination and verification on various issues without pointing out any error in th…

ACIT, CENTRAL CIRCLE-2, JAIPUR, JAIPUR vs. UNIMAX BUILDESTATE PVT LTD, JAIPUR

In the result, the appeal of the revenue as well as cross objection of the\nassessee are dismissed

ITA 103/JPR/2024[2014-15]Status: DisposedITAT Jaipur08 May 2025AY 2014-15

For Appellant: Shri Deepak Sharma, AdvFor Respondent: Mrs. Swapnil Parihar, JCIT-DR

…– Range 7 – ITA No 1419/JP/2019\n2.\nS.H. Chougule vs JCIT – ITA No 458/PN/2012 and ITA No 605/PN/2015\n3. Suresh Jugraj Mutha vs Addl CIT in ITA No 05/PN/2016\n4. Nitin Killawala& Associates vs ITO in ITA No 1611/M/2013\n5. CIT Vs. Nagesh Knitwears Pvt. Ltd. 345 ITR 135\n6. CIT Vs. Mrs. Avtar Mohan Singh 136 ITR 645\n7. Catholic Syrian Bank Ltd. Vs. CIT 343 ITR 0270\n8. Dattatraya Gopal Bhotts Vs. CIT 150 ITR 460\n9. Sukhdham Infrastructure LLP Vs CIT-ITA No 2611/kol/2019\n10. Manju Kaushik vs CIT in ITA No 1419/JP/2019\n11. Parbir Das vs CIT in ITA No 395/Gau/2019\n12. Urban Improvement co vs CIT in ITA No 7496…

APURVA NATVAR PARIKH & CO. PVT LTD,MUMBAI vs. THE PRINCIPLE COMMISSIONER OF INCOME TAX, MUMBAI-6, MUMBAI

In the result, the appeal of the assessee is\ndismissed

ITA 2646/MUM/2024[2018-19]Status: DisposedITAT Mumbai01 May 2025AY 2018-19

For Appellant: \nShri Madhur Agarwal, ARFor Respondent: \nDr. K.R. Subhash, (CIT-DR)

Section 143(3)Section 14ASection 263

…e u/s 263 as\nsuch an order passed by the Assessing Officer is erroneous and\nprejudicial to the interest of revenue.\n7.1 Section 263 of the Act has been elucidated and explained in\nCommissioner of Income Tax versus Nagesh Knitwears\nPrivate Limited, (2012) 345 ITR 135 (Delhi). In the said decision,\nreference was also made to Malabar Industrial Company Limited\nvs CIT, (2000) 243 ITR 83 (SC) and decisions of Delhi High Court\nPage 17\nITA No. 2646/Mum/2024\nΑ.Υ. 2018-19\nApurva Natvar Parikh & Co. Pvt. Limited\nin Nabha Investments Private Limited vs Union of India,\n(2000) 246 ITR 41 (Delhi) and ITO vs DG Hou…

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