CIT v. Paville Projects (P.) Ltd.

149 Taxmann.com 115Supreme Court of India2023#1392 most cited

What is CIT v. Paville Projects (P.) Ltd. authority for?

Revisiting the stringent two-fold conditions for invoking Section 263, `CIT v. Paville Projects` affirms that mere inadequacy of enquiry by the Assessing Officer does not automatically confer revisional powers. An order must be both erroneous and prejudicial to the interests of the revenue for Section 263 to apply.

83

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2023 to 2026.

Also referred to as

CIT v. Paville Projects (P.) Ltd. · Section 263 · revisional powers · inadequate enquiry · two-fold conditions · Malabar Industrial Co. Ltd. · erroneous and prejudicial to revenue · lack of enquiry

Also reported as

2023 SCC OnLine SC 371453 ITR 447293 Taxmann 38

Sections most often in play

Section 263Section 142(1)Section 143(3)Section 144BSection 147Section 1961Section 144Section 148

Issues it is cited on

section 263ofsection 124(1)inadequate enquirymalabar industrialrevision under section 263section 263(1)section 124(3)(a)lack of enquirysection 127(1)prejudicial to interest of revenuesection 127(2)section 159

Judgments citing CIT v. Paville Projects (P.) Ltd.

AMAZON SMART COMMERCE SOLUTIONS PRIVATE LIMITED,DELHI vs. PRINCIPAL COMMISSIONER OF INCOME TAX, DELHI-1, DELHI

ITA 3533/DEL/2025[2021-22]Status: DisposedITAT Delhi18 Mar 2026AY 2021-22

Bench: Shri S. Rifaur Rahman & Shri Vimal Kumar

Section 143(1)Section 143(3)Section 263Section 40A(2)

…ITA No. 3533/Del/2025 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’: NEW DELHI BEFORE SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SHRI VIMAL KUMAR, JUDICIAL MEMBER ITA No.3533/Del./2025, A.Y. 2021-22 Amazon Smart Commerce Solutions Vs. Principal Commissioner of Pvt. Ltd. H-9, Block B-1, Mohan Cooperative Industrial Area Mathura Road, New Delhi-110044, New Delhi PAN: AAECT4063H (Appellant) Assessee by Revenue by Date of Hearing Date of Pronouncement Income Tax, Delhi-1 (Respondent) Shri Ajay Vohra, Sr. Advocate, Smt. Deepashree Rao, Advocate Ms. Ayushi Pragya, Advocate Ms. Amish S. Gupt, CIT- DR 15/01/2…

SRI GURU RAMALINGESHWARA SOUHARDA PATTINA SAHAKARI NIYAMITHA ,MASKI vs. PR. COMMISSIONER OF INCOME TAX , HUBLI

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

ITA 1174/BANG/2025[2020-21]Status: DisposedITAT Bangalore12 Mar 2026AY 2020-21

Bench: Shri Waseem Ahmed & Shri Soundararajan Kassessment Year: 2020-21

For Appellant: Shri Ravishankar, AdvocateFor Respondent: Shri Muthu Shankar, JCIT (DR)
Section 143(3)Section 263Section 56Section 80PSection 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, BANGALORE BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI SOUNDARARAJAN K, JUDICIAL MEMBER Assessment Year: 2020-21 Sri Guru Ramalingeshwara Souharda Vs. The Pr. Commissioner of Pattina Sahakari Niyamitha, Income Tax, 1, Ashwini Complex, Hubli. Gesh, Maski – 584 124. PAN – AAVAS 1264 J APPELLANT RESPONDENT Assessee by : Shri Ravishankar, Advocate Revenue by : Shri Muthu Shankar, JCIT (DR) Date of hearing : 04.03.2026 Date of Pronouncement : 12.03.2026 O R D E R PER WASEEM AHMED, ACCOUNTANT MEMBER: The present appeal, filed by the assessee, is against the…

STARSHINE LAND DEVELOPERS PRIVATE LIMITED,ANDHERI EAST, MUMBAI vs. PRINCIPAL COMMISSIONER OF INCOME TAX, MUMBAI-5, AAYAKAR BHAVAN, MUMBAI

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

ITA 2148/MUM/2024[2015-16]Status: DisposedITAT Mumbai27 Feb 2026AY 2015-16

Bench: Shri Saktijit Dey & Shri Jagadishassessment Year: 2015-16

Section 142(1)Section 143(2)Section 143(3)Section 144BSection 148Section 23(5)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, VICE PRESIDENT AND SHRI JAGADISH, ACCOUNTANT MEMBER ASSESSMENT YEAR: 2015-16 Starshine Land Developers Vs. Principal Commissioner of Private Limited Income Tax, Mumbai-5 Room No-515, 5th Floor, 77/78 Nilkamal House, Road No.13/14, M.I.D.C., Aayakar Bhavan, MK Road, Andheri(East), Mumbai-400093 Marine Lines, Mumbai-400020 PAN: [AAKCS7310Q] (Appellant) (Respondent) Appellant by Shri Vipul Joshi & Ms. Dinkle Hariya Respondent by Shri Arun Kanti Dutta – CIT DR Date of Hearing 22.01.2026 Date of Pronouncement 27.02.2026 ORDER Per:…

HOLLIS VITRIFIED PRIVATE LIMITED,MORBI, GUJARAT, INDIA vs. THE PRINCIPAL COMMISSIONER OF INCOME TAX - 1, RAJKOT, RAJKOT, GUJARAT, INDIA

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

ITA 363/RJT/2024[2018-19]Status: DisposedITAT Rajkot12 Feb 2026AY 2018-19

Bench: Dr. Arjun Lal Saini & Dr. Dinesh Mohan Sinhaआयकरअपीलसं./Ita No. 363/Rjt/2024 (Assessment Year: 2018-19) (Hybrid Hearing) Hollis Vitrified Pvt. Ltd. Vs. The Pr. Commissioner Of Income Revenue Survey No. 756/P1/P1/P1, Opp. Tax-1, Rajkot Antique Granito, Ghuntu,-Lakhdhirpur Road, Morbi (Gujarat)-363642 "ायीलेखासं./जीआइआरसं./Pan/Gir No.: Aacch5628Q (अपीलाथ"/Appellant) (""थ"/Respondent)

For Appellant: Shri Fenil H. Mehta, Ld. ARFor Respondent: Shri Sanjay Punglia, CIT-DR
Section 143(3)Section 263Section 68

…आयकर अपीलीय अिधकरण,राजकोट "ायपीठ,राजकोट। IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH, RAJKOT BEFORE DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER AND DR. DINESH MOHAN SINHA, JUDICIAL MEMBER आयकरअपीलसं./ITA No. 363/RJT/2024 (Assessment Year: 2018-19) (Hybrid Hearing) Hollis Vitrified Pvt. Ltd. Vs. The Pr. Commissioner of Income Revenue Survey No. 756/P1/P1/P1, Opp. Tax-1, Rajkot Antique Granito, Ghuntu,-Lakhdhirpur Road, Morbi (Gujarat)-363642 "ायीलेखासं./जीआइआरसं./PAN/GIR No.: AACCH5628Q (अपीलाथ"/Appellant) (""थ"/Respondent) िनधा"रतीकीओरसे/Assessee by : Shri Fenil H. Mehta, Ld. AR राज"कीओरसे/Revenue by : Shri S…

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

…gh to reach satisfaction, which a rational person, being informed of the nuances of tax laws would reach after due appreciation of such material." 9.4 The Hon'ble Supreme Court in a recent case of Commissioner of Income Tax v Paville Projects Private Limited, 2023 SCC OnLine SC 371 dated 06-04-2023, held that CIT can revise erroneous order by Assessing Officer causing prejudice to revenue, holding that the erroneous assessment order had resulted in loss of the Revenue in the form of tax. Relevant portions of the order are extracted below for ready reference: “7. In the present case, the Commissioner, in exercise…

M/S. CITY UNION BANK LTD.,,KUMBAKONAM vs. PCIT,, MADURAI

In the result, the appeal for A

ITA 1126/CHNY/2024[2018-19]Status: DisposedITAT Chennai18 Dec 2025AY 2018-19

Bench: Shri Aby T Varkey & Shri S. R. Raghunatha

For Appellant: Shri. S. Ananthan, F.C.A. &For Respondent: Shri. Bipin C.N., CIT
Section 115JSection 142(1)Section 143(2)Section 143(3)Section 14ASection 17(2)Section 263Section 36(1)(vii)Section 36(1)(viia)

…ts of the Revenue. (See 'Rampyari Devi Saraogiv CIT[(1968) 67 ITR 84(SC)] and in ''Tara Devi Aggarwalv.CIT[(1973) 3 SCC 482:1973 SCC (Tax) 318:(1973) 88 ITR 323].) [Emphasis supplied]” The Hon'ble Supreme Court in the case of CIT v. Paville Projects (P) Ltd. [2023 SCC OnLine SC 371], while relying upon Malabar Industrial Co. Ltd., has discussed the sanctity of two-fold conditions for the purpose of invoking jurisdiction under Section 263 of the Act. The relevant paragraph of the said decision reads as under:- :-12-: ITA. No:1126/Chny/2024 “Learned counsel appearing on behalf of the assessee has heavily relied…

GHANSHYAM LAL, BILASPUR,BILASPUR vs. PR. COMMISSIONER OF INCOME TAX, RAIPUR-1, RAIPUR, RAIPUR

In the result, appeal of the assessee is dismissed

ITA 241/RPR/2025[2021-22]Status: HeardITAT Raipur14 Nov 2025AY 2021-22

Bench: Shri R.K Panda & Shri Partha Sarathi Chaudhuryआयकर अपील सं. / Ita No.241/Rpr/2025 "नधा"रण वष" / Assessment Year : 2021-22 Ghanshyam Lal Ward No.06, Chhatauna Bilaspur (C.G.)-495 222 Pan: Ajupl0084A ........अपीलाथ" / Appellant बनाम / V/S. The Pr. Commissioner Of Income Tax, Raipur-1 (C.G.)

For Appellant: Shri Yogesh Sethia, CAFor Respondent: Ms. Manisha Kinnu, CIT-DR
Section 10Section 2(14)Section 2(14)(iii)Section 234ASection 263Section 405(1)Section 68

…per inquiry. The Hon’ble Apex Court held that the assessment order passed without any enquiry results in loss of revenue and makes the order erroneous and prejudicial to the interest of the revenue. In the case of Pr. CIT Vs. Paville Projects Pvt. Ltd. (2023) 453 ITR 447 (SC), the Hon’ble Supreme Court set-aside the High Court judgment and restored the order of the Commissioner of Income Tax u/s. 263 of the Act. The Hon’ble Apex Court found that the A.O’s original assessment order accepting the substantial deduction as “cost of improvement” without proper application of the relevant legal 8 Ghanshyam Lal Vs. Pr.…

DABUR INDIA LTD.,NEW DELHI vs. PCIT - 1, NEW DELHI

In the result, appeal filed by the assessee is allowed

ITA 2075/DEL/2024[2018-19]Status: DisposedITAT Delhi14 Nov 2025AY 2018-19

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

For Appellant: Shri M.P. Rastogi, AdvocateFor Respondent: Shri Sanjeev Kaushal, CITDR
Section 143(3)Section 263Section 32Section 35Section 35(1)Section 80GSection 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES ‘B’: NEW DELHI. BEFORE SHRIS.RIFAUR RAHMAN, ACCOUNTANT MEMBER and SHRI VIMAL KUMAR, JUDICIAL MEMBER M/s. Dabur India Limited, vs. Pr.CIT, Delhi – 1, 8/3, Asaf Ali Road, Delhi. New Delhi – 110 002. (PAN :AAACD0474C) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri M.P. Rastogi, Advocate REVENUE BY : Shri Sanjeev Kaushal, CITDR Date of Hearing : 18.08.2025 Date of Order : 14.11.2025 ORDER PER S. RIFAUR RAHMAN, ACCOUNTANT MEMBER : 1. The assessee has filed appeal against the order of the ld. Principal Commissioner of Income-tax, Delhi-1[“Ld. PCIT”, for short] dated 29.0…

GAURAV KUMAR ARYA,NEW DELHI vs. PCIT -20, NEW DELHI

In the result, the appeal of the assessee is allowed

ITA 2000/DEL/2024[2015-16]Status: DisposedITAT Delhi14 Nov 2025AY 2015-16

Bench: Shri S Rifaur Rahman & Shri Vimal Kumarassessment Year: 2015-16 Gaurav Kumar Arya, Vs. Pr. Commissioner Of Income 3-P, Pocket-4, Tax, Delhi-20, Kondly Gharoli-Ii, Mayur New Delhi. Vihar, Delhi-1100 96 Pan: Airpa0102C (Appellant) (Respondent)

For Appellant: S/Shri K. Sampath & V. RajkumarFor Respondent: Shri Sanjeev Kaushal, CIT (DR)
Section 142(1)Section 144BSection 147Section 148Section 263

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “B”: NEW DELHI BEFORE SHRI S RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SHRI VIMAL KUMAR, JUDICIAL MEMBER Assessment Year: 2015-16 Gaurav Kumar Arya, Vs. Pr. Commissioner of Income 3-P, Pocket-4, Tax, Delhi-20, Kondly Gharoli-II, Mayur New Delhi. Vihar, Delhi-1100 96 PAN: AIRPA0102C (Appellant) (Respondent) Assessee by: S/Shri K. Sampath & V. Rajkumar, Advs. Department by: Shri Sanjeev Kaushal, CIT (DR) Date of Hearing: 21.08.2025 Date of pronouncement: 14.11.2025 O R D E R PER VIMAL KUMAR, JUDICIAL MEMBER: The appeal filed by assessee is against order dated 28.03.2024 of…

ANAND KUMAR BANSAL,BILASPUR vs. PRINCIPAL COMMISSIONER OF INCOME TAX, RAIPUR -1, RAIPUR

In the result, appeal of the assessee is dismissed

ITA 133/RPR/2025[2013-14]Status: HeardITAT Raipur13 Nov 2025AY 2013-14

Bench: Shri Partha Sarathi Chaudhury & Shri Arun Khodpiaआयकर अपील सं. / Ita No.133/Rpr/2025 "नधा"रण वष" / Assessment Year : 2013-14 Anand Kumar Bansal Madhya Nagari Chowk, Bilaspur (C.G.)-495 001 Pan: Ahnpb0374N

For Appellant: NoneFor Respondent: Ms. Manisha Kinnu, CIT-DR
Section 147Section 263

…per inquiry. The Hon’ble Apex Court held that the assessment order passed without any enquiry results in loss of revenue and makes the order erroneous and prejudicial to the interest of the revenue. In the case of Pr. CIT Vs. Paville Projects Pvt. Ltd. (2023) 453 ITR 447 (SC), the Hon’ble Supreme Court set-aside the High Court judgment and restored the order of the Commissioner of Income Tax u/s. 263 of the Act. The Hon’ble Apex Court found that the A.O’s original assessment order accepting the substantial deduction as “cost of improvement” without proper application of the relevant legal provision was both erron…

SONU DUSAD,JAIPUR vs. DCIT CENTRAL CIRCLE, 1, JAIPUR, JAIPUR

In the results, the appeal of the assessee in ITA no

ITA 509/JPR/2025[2021-22]Status: DisposedITAT Jaipur12 Nov 2025AY 2021-22
For Appellant: Sh. Mukesh Soni, AdvFor Respondent: Mrs. Anita Rinesh, JCIT-DR
Section 144CSection 153CSection 153DSection 250

…e the AO for verification of her claim of being\nNon-Resident. Reliance is placed on judgement of Supreme Court of India in the\ncase of Commissioner of Income-tax v. Paville Projects (P.) Ltd. [2023] 149\ntaxmann.com 115 (SC)/[2023] 293 Taxman 38 (SC)/[2023] 453 ITR 447 (SC)[06-\n04-2023], for revenue loss being assessee's claim that the order was erroneous\nor prejudicious to the Revenue. Assessee failed to sustain this that order of Ld.\nAssessing Officer and CIT(A) was erroneous and prejudicial to assessee. But on\nthe other hand not assessing the true income and non-corporation by the\nassessee is in this ca…

SONU DUSAD,JAIPUR vs. DCIT CENTRAL CIRCLE, 1, JAIPUR, JAIPUR

In the results, the appeal of the assessee in ITA no

ITA 508/JPR/2025[2020-21]Status: DisposedITAT Jaipur12 Nov 2025AY 2020-21

Bench: This Tribunal Are As Under :

For Appellant: Sh. Mukesh Soni, AdvFor Respondent: Mrs. Anita Rinesh, JCIT-DR
Section 144CSection 153CSection 153DSection 250

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, vk;dj vihy la-@ITA Nos. 505 to 509/JP/2025 fu/kZkj.k o"kZ@Assessment Years : 2015-16, 2016-17, 2018-19, 2020-21 & 2021-22 cuke Sonu Dusad DCIT, Vs. 72 First Floor New Rajdhani Central Circle-01, Enclave, Vikas Marg, Delhi Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: BEPPD9765M vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Sh…

SONU DUSAD,JAIPUR vs. DCIT CENTRAL CIRCLE, 1, JAIPUR, JAIPUR

In the results, the appeal of the assessee in ITA no

ITA 507/JPR/2025[A.Y. 2018-19]Status: DisposedITAT Jaipur12 Nov 2025

Bench: This Tribunal Are As Under :

For Appellant: Sh. Mukesh Soni, AdvFor Respondent: Mrs. Anita Rinesh, JCIT-DR
Section 144CSection 153CSection 153DSection 250

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, vk;dj vihy la-@ITA Nos. 505 to 509/JP/2025 fu/kZkj.k o"kZ@Assessment Years : 2015-16, 2016-17, 2018-19, 2020-21 & 2021-22 cuke Sonu Dusad DCIT, Vs. 72 First Floor New Rajdhani Central Circle-01, Enclave, Vikas Marg, Delhi Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: BEPPD9765M vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Sh…

SONU DUSAD,JAIPUR vs. DCIT CENTRAL CIRCLE, 1, JAIPUR, JAIPUR

In the results, the appeal of the assessee in ITA no

ITA 506/JPR/2025[2016-17]Status: DisposedITAT Jaipur12 Nov 2025AY 2016-17

Bench: This Tribunal Are As Under :

For Appellant: Sh. Mukesh Soni, AdvFor Respondent: Mrs. Anita Rinesh, JCIT-DR
Section 144CSection 153CSection 153DSection 250

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, vk;dj vihy la-@ITA Nos. 505 to 509/JP/2025 fu/kZkj.k o"kZ@Assessment Years : 2015-16, 2016-17, 2018-19, 2020-21 & 2021-22 cuke Sonu Dusad DCIT, Vs. 72 First Floor New Rajdhani Central Circle-01, Enclave, Vikas Marg, Delhi Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: BEPPD9765M vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Sh…

SONU DUSAD,JAIPUR vs. DCIT CENTRAL CIRCLE, 1, JAIPUR, JAIPUR

In the results, the appeal of the assessee in ITA no

ITA 505/JPR/2025[2015-16]Status: DisposedITAT Jaipur12 Nov 2025AY 2015-16

Bench: This Tribunal Are As Under :

For Appellant: Sh. Mukesh Soni, AdvFor Respondent: Mrs. Anita Rinesh, JCIT-DR
Section 144CSection 153CSection 153DSection 250

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, vk;dj vihy la-@ITA Nos. 505 to 509/JP/2025 fu/kZkj.k o"kZ@Assessment Years : 2015-16, 2016-17, 2018-19, 2020-21 & 2021-22 cuke Sonu Dusad DCIT, Vs. 72 First Floor New Rajdhani Central Circle-01, Enclave, Vikas Marg, Delhi Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: BEPPD9765M vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Sh…

DEVENDRA KUMAR DESHMUKH, DURG,DURG vs. PRINCIPAL COMMISSIONER OF INCOME TAX, RAIPUR-1, RAIPUR

The appeal of the assessee stands dismissed in terms of our aforestated observations

ITA 378/RPR/2025[2015-16]Status: DisposedITAT Raipur04 Nov 2025AY 2015-16

Bench: Shri Partha Sarathi Chaudhury, Jm & Shri Arun Khodpia, Am आयकर अपील सं. / Ita No: 378/Rpr/2025 (िनधा"रण वष" Assessment Year: 2015-16)

For Appellant: NoneFor Respondent: Shri Saad Kidwai, CIT-DR
Section 143(2)Section 147Section 148Section 148ASection 263

…per inquiry. The Hon'ble Apex Court held that the assessment order passed without any enquiry results in loss of revenue and makes the order erroneous and prejudicial to the interest of the revenue. In the case of Pr. CIT Vs. Paville Projects Pvt. Ltd. (2023) 453 ITR 447 (SC), the Hon'ble Supreme Court set-aside the High Court judgment and restored the order of the Commissioner of Income Tax u/s. 263 of the Act. The Hon'ble Apex Court found that the A.O's original assessment order accepting the substantial deduction as "cost of improvement" without proper application of the relevant legal provision was both erron…

TANSINGH, RAJNANDGAON,RAJNANDGAON vs. PRINCIPAL COMMISSIONER OF INCOME TAX, RAIPUR-1, RAIPUR

In the result, appeal of the assessee is dismissed

ITA 377/RPR/2025[2015-16]Status: DisposedITAT Raipur03 Nov 2025AY 2015-16

Bench: Shri Partha Sarathi Chaudhury & Shri Arun Khodpiaआयकर अपील सं. / Ita No.377/Rpr/2025 "नधा"रण वष" / Assessment Year : 2015-16 Tansingh H. No.124, Gidri, Rajnandgaon (C.G.)-491 441 Pan: Adsph4308K

For Appellant: NoneFor Respondent: Shri Saad Kidwai, CIT-DR
Section 147Section 148Section 234ASection 263

…per inquiry. The Hon’ble Apex Court held that the assessment order passed without any enquiry results in loss of revenue and makes the order erroneous and prejudicial to the interest of the revenue. In the case of Pr. CIT Vs. Paville Projects Pvt. Ltd. (2023) 453 ITR 447 (SC), the Hon’ble Supreme Court set-aside the High Court judgment and restored the order of the Commissioner of Income Tax u/s. 263 of the Act. The Hon’ble Apex Court found that the A.O’s original assessment order accepting the substantial deduction as “cost of improvement” without proper application of the relevant legal provision was both erron…

SBI LIFE INSURANCE COMPANY LIMITED ,MUMBAI vs. PRINCIPAL COMMISSIONER OF INCOME TAX -1 , MUMBAI

In the result, the grounds of appeal raised by assessee are allowed

ITA 3364/MUM/2025[2019-20]Status: DisposedITAT Mumbai31 Oct 2025AY 2019-20

Bench: Shri Pawan Singh& Smt. Renu Jauhri

Section 143Section 143(3)Section 254(1)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER& SMT. RENU JAUHRI, ACCOUNTANT MEMBER ITA No. 3364/MUM/2025 (AY: 2019-20) (Physical hearing) SBI Life Insurance Company Limited Pr. CIT -1, Mumbai Natraj 5th Floor, M.V. Road and 330, 3rd Floor, AayakarBhavan, Vs Western Exp. Highway J., Andheri M.K. Road, Mumbai – 400020. East, S.O. Mumbai-400069. [PAN: AAFCS2530P] Appellant / Revenue Respondent / Assessee Assessee by Shri Farooq Irani Senior Advocate with Ms AmrutaLele Advocate Revenue by ShriArunKantiDatta, CIT-DR Date of hearing 22.09.2025 Date of pronouncement…

SBI LIFE INSURANCE COMPANY LIMITED ,MUMBAI vs. PRINCIPAL COMMISSIONER OF TAX -1, MUMBAI

In the result, the grounds of appeal raised by assessee are allowed

ITA 3363/MUM/2025[2020-21]Status: DisposedITAT Mumbai31 Oct 2025AY 2020-21

Bench: Shri Pawan Singh& Smt. Renu Jauhri

Section 143Section 143(3)Section 254(1)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER& SMT. RENU JAUHRI, ACCOUNTANT MEMBER ITA No. 3364/MUM/2025 (AY: 2019-20) (Physical hearing) SBI Life Insurance Company Limited Pr. CIT -1, Mumbai Natraj 5th Floor, M.V. Road and 330, 3rd Floor, AayakarBhavan, Vs Western Exp. Highway J., Andheri M.K. Road, Mumbai – 400020. East, S.O. Mumbai-400069. [PAN: AAFCS2530P] Appellant / Revenue Respondent / Assessee Assessee by Shri Farooq Irani Senior Advocate with Ms AmrutaLele Advocate Revenue by ShriArunKantiDatta, CIT-DR Date of hearing 22.09.2025 Date of pronouncement…

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)

…IN THE INCOME-TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI DINESH MOHAN SINHA, JUDICIAL MEMBER AND SHRI BIJAYANANDA PRUSETH, ACCOUNTANT MEMBER ITA No.522/SRT/2024 AYs: (2018-19) (Physical Hearing) Mohmedamin Mohmedumar Vs. PCIT (Central), General, Surat Plot No.76, Baunat Bungalows, Gorat Road, Rander, Surat – 395005 "थायीलेखासं./जीआइआरसं./PAN/GIR No: ABGPG4684H (Appellant) (Respondent) Appellant by Shri Rasesh Shah, CA Respondent by Shri Ravi Kant Gupta, CIT-DR Date of Hearing 29/07/2025 Date of Pronouncement 28/10/2025 आदेश / O R D E R PER BIJAYANANDA PRUSETH, AM: This appeal by the assessee, emanate…

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