CIT v. Shree Manjunathesware Packing Products & Camphor Works

96 Taxmann 1Supreme Court of India1998#2696 most cited
44

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2026.

Sections most often in play

Section 263Section 36(1)(va)Section 142(1)Section 143(2)Section 143(3)Section 144BSection 147Section 148

Issues it is cited on

assessment order erroneousmalabar industrialsection 263(1)revision under section 263lack of enquiryerroneous and prejudicialsection 36(1)(va)section 263section 26section 36(1)section 36section 133

Judgments citing CIT v. Shree Manjunathesware Packing Products & Camphor Works

COMER INDUSTRIES INDIA PRIVATE LIMITED,BANGALORE vs. DCIT, CIRCLE 2(2)(1), BANGALORE, BANGALORE

In the result, the appeal by the assessee is dismissed

ITA 1228/BANG/2025[2017-18]Status: DisposedITAT Bangalore27 Feb 2026AY 2017-18

Bench: Shri Prashant Maharishi & Shri Soundararajan K.Assessment Year : 2017-18

For Appellant: Shri Balasubramanyam, CAFor Respondent: Shri Shivanand Kalakeri, CIT(DR)(ITAT), Bengaluru
Section 139(1)Section 234CSection 263Section 36(1)(va)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI PRASHANT MAHARISHI, VICE PRESIDENT AND SHRI SOUNDARARAJAN K., JUDICIAL MEMBER Assessment year : 2017-18 Comer Industries India Pvt. Ltd., Vs. The Deputy Commissioner 16A, Bommasandra Industrial of Income Tax, Area, Attibele Hobli, Circle 2(2)(1), Anekal Taluk, Bangalore 560099 Bangalore. PAN: AAGCC 1941H APPELLANT RESPONDENT Appellant by : Shri Balasubramanyam, CA Respondent by : Shri Shivanand Kalakeri, CIT(DR)(ITAT), Bengaluru. Date of hearing : 25.02.2026 Date of Pronouncement : 27.02.2026 O R D E R Per Prashant Maharishi, Vice Presid…

JHV CONSTRUCTION CO. PVT. LTD.,KOLKATA vs. D.C.I.T., CC - 2(2), KOLKATA, KOLKATA

In the result, the appeal filed by the assessee is partly allowed but the order of the Pr

ITA 1289/KOL/2024[2014-2015]Status: DisposedITAT Kolkata09 Feb 2026AY 2014-2015

Bench: Shri George Mathan & Shri Rakesh Mishra

Section 132Section 143(3)Section 153ASection 2(22)(e)Section 263Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘C’ BENCH, KOLKATA Before SHRI GEORGE MATHAN, JUDICIAL MEMBER & SHRI RAKESH MISHRA, ACCOUNTANT MEMBER ITA No.: 1289/KOL/2024 Assessment Year: 2014-15 JHV Construction Co. Pvt. Ltd. D.C.I.T., CC-2(2), Kolkata Vs. (Appellant) (Respondent) PAN: AAACJ5746M Appearances: Assessee represented by : Rajeeva Kumar, Adv. Department represented by : Praveen Kishore, CIT (DR). Date of concluding the hearing : 29-December-2025 Date of pronouncing the order : 09-February-2026 ORDER PER RAKESH MISHRA, ACCOUNTANT MEMBER: This appeal filed by the assessee is against the order of the Pr.…

BHARGAB ENGINEERING WORKS,HOWRAH vs. PCIT, CENTRAL KOLKATA 2, , KOLKATA

In the result, the appeal of the assessee is dismissed

ITA 1161/KOL/2025[2018-2019]Status: DisposedITAT Kolkata28 Nov 2025AY 2018-2019

Bench: Shri George Mathan & Shri Rakesh Mishra

Section 133ASection 143(3)Section 147Section 148Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘C’ BENCH, KOLKATA Before SHRI GEORGE MATHAN, JUDICIAL MEMBER & SHRI RAKESH MISHRA, ACCOUNTANT MEMBER ITA No.: 1161/KOL/2025 Assessment Year: 2018-19 Bhargab Engineering Works PCIT, Central, Kolkata-2 Vs. (Appellant) (Respondent) PAN: AAIFB2118G Appearances: Assessee represented by : Miraj D. Shah, AR. Department represented by : Raja Sengupta, CIT (DR). Date of concluding the hearing : 08-September-2025 Date of pronouncing the order : 28-November-2025 ORDER PER RAKESH MISHRA, ACCOUNTANT MEMBER: This appeal filed by the assessee is against the order of the ld. Princi…

MANJU RAKESH JAIN,MUMBAI vs. PCIT, MUMBAI-20, MUMBAI

In the result, the appeal of the assessee is allowed

ITA 2280/MUM/2025[2020-2021]Status: DisposedITAT Mumbai31 Jul 2025AY 2020-2021

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail () Assessment Year: 2020-21 Manju Rakesh Jain, Pcit, Mumbai-20 704-A, Highland Park, Lokhanwala 418, 4Th Floor, Piramal Chambers, Vs. Complex, Andheri West, Lalbaug, Parel, Mumbai-400058. Mumbai-400012. Pan No. Aaepj 9613 N Appellant Respondent

For Appellant: Mr. Rajesh Kumar Yadav, CIT-DRFor Respondent: Mr. Rakesh Joshi, CA
Section 143(3)Section 144BSection 263Section 57

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND SHRI SANDEEP SINGH KARHAIL (JUDICIAL MEMBER) Assessment Year: 2020-21 Manju Rakesh Jain, PCIT, Mumbai-20 704-A, Highland Park, Lokhanwala 418, 4th floor, Piramal Chambers, Vs. Complex, Andheri West, Lalbaug, Parel, Mumbai-400058. Mumbai-400012. PAN NO. AAEPJ 9613 N Appellant Respondent : Mr. Rakesh Joshi, CA Assessee by : Mr. Rajesh Kumar Yadav, CIT-DR Revenue by Date of Hearing : 30/07/2025 : 31/07/2025 Date of pronouncement ORDER PER OM PRAKASH KANT, AM This appeal by the assessee is directed aga…

VINOD KUMAR SINGHAL ,BANGALORE vs. PRINCIPAL COMMISSIONER OF INCOME TAX-3, BENGALURU

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

ITA 1004/BANG/2024[2014-15]Status: DisposedITAT Bangalore20 Jan 2025AY 2014-15

Bench: Shri. Laxmi Prasad Sahuandshri. Soundararajan Kassessment Year : 2014-15

For Appellant: Shri. Ravishankar S. V, AdvocateFor Respondent: Shri. D. K. Mishra, PR.CIT(DR)(ITAT), Bangalore
Section 131Section 132(4)Section 143(2)Section 147Section 263

…IN INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI. LAXMI PRASAD SAHU, ACCOUNTANT MEMBER ANDSHRI. SOUNDARARAJAN K, JUDICIAL MEMBER Assessment Year : 2014-15 Shri. Vinod Kumar Singhal, Vs. PR.CIT, 306 2nd Cross, 7th Main Near Bangalore. Tank BTM Layout, Bangalore – 560 076. PAN : AIMPS 4044 E APPELLANT RESPONDENT Assessee by : Shri. Ravishankar S. V, Advocate Revenue by : Shri. D. K. Mishra, PR.CIT(DR)(ITAT), Bangalore. Date of hearing : 19.12.2024 Date of Pronouncement : 20.01.2025 ORDER Per Laxmi Prasad Sahu, Accountant Member : This appeal filed by the assessee against the Order passed by…

WINDOW TECHNOLOGIES PVT. LTD.,KOLKATA vs. PCIT (CENTRAL) - 2, KOLKATA, KOLKATA

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

ITA 1060/KOL/2024[2019-2020]Status: DisposedITAT Kolkata25 Sept 2024AY 2019-2020

Bench: Shri Sanjay Garg & Shri Rakesh Mishraassessment Year: 2019-20

For Appellant: Akkal Dudhewala, A.RFor Respondent: Subhendu Datta, CIT-DR
Section 133ASection 143(3)Section 263Section 32

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH KOLKATA BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND SHRI RAKESH MISHRA, ACCOUNTANT MEMBER Assessment Year: 2019-20 Window Technologies Private PCIT (Central)-2, Kolkata, Limited, Aayakar Bhawan, P-7, Y9, Block EP & GP, Sector-V, Kolkata - 700069 Vs Bidhan Nagar, Salt Lake, Kolkata - 700091 (PAN: AAACW2609Q) (Appellant) (Respondent) Present for: Appellant by : Akkal Dudhewala, A.R. Respondent by : Subhendu Datta, CIT-DR Date of Hearing : 01.07.2024 Date of Pronouncement : 25.09.2024 O R D E R PER RAKESH MISHRA, ACCOUNTANT MEMBER: This appeal filed by the assessee…

SUDARSHAN BHAGWANDAS NAVAL,JALGAON vs. PCIT (CENTRAL CIRCLE 1 NAGPUR), NAGPUR

Appeal is dismissed

ITA 600/PUN/2024[AY 2018-2019]Status: DisposedITAT Pune30 Aug 2024

Bench: Shri Satbeer Singh Godara & Shri G. D. Padmahshaliआयकर अपील सं. / Ita No.600/Pun/2024 िनधा"रण वष" / Assessment Year: 2018-19 Sudarshan Bhagwandas Vs. Pcit (Central), Nagpur. Naval, Naval Multispecialty Hospital, Near Bhaskar Market, Jilla Peth, M.J. College Road, Jalgaon- 425001. Pan : Aafpn7830C Appellant Respondent Assessee By : Shri Abhishek K. Choksy & Shri Ankit Davda Revenue By : Shri Ajay Kumar Keshari Date Of Hearing : 27.08.2024 Date Of Pronouncement : 30.08.2024 आदेश / Order Per Satbeer Singh Godara, Jm: This Assessee’S Appeal For Assessment Year 2018-19 Arises Against The Pcit (Central), Nagpur’S Order Dated 01.02.2024 Passed In Case No. Itba/Rev/F/Rev5/2023-24/1060387551(1) Involving Proceedings U/S 263 Of The Income Tax Act, 1961; In Short “The Act”. Heard Both The Parties At Length. Case File Perused.

For Appellant: Shri Abhishek K. Choksy &For Respondent: Shri Ajay Kumar Keshari
Section 143(3)Section 154Section 263Section 263(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI G. D. PADMAHSHALI, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No.600/PUN/2024 िनधा"रण वष" / Assessment Year: 2018-19 Sudarshan Bhagwandas Vs. PCIT (Central), Nagpur. Naval, Naval Multispecialty Hospital, Near Bhaskar Market, Jilla Peth, M.J. College Road, Jalgaon- 425001. PAN : AAFPN7830C Appellant Respondent Assessee by : Shri Abhishek K. Choksy & Shri Ankit Davda Revenue by : Shri Ajay Kumar Keshari Date of hearing : 27.08.2024 Date of pronouncement : 30.08.2024 आदेश / ORDER PER SATBEER SINGH GODARA,…

M/S. RDC VENTURES,MUMBAI vs. PCIT-27, MUMBAI

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

ITA 1915/MUM/2023[2018-19]Status: DisposedITAT Mumbai09 Feb 2024AY 2018-19

Bench: Shri Vikas Awasthy & Shri Amarjit Singhm/S Rdc Ventures Vs. Principal Commissioner Office No.-110 Of Income Tax-27 Ridhhisidhhi Premises Room No. 401, 4 Th Floor, Society, Near Sahakar Tower No. 6, Vashi Talkies Tilak Nagar, Railway Station, Chembur (West) Mumbai- Commercial Complex, 400089 Vashi, Navi Mumbai -400703 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No:Aakfr0914Q Appellant .. Respondent Appellant By : Dhran Gandhi Respondent By : Sanyogita Nagpal Date Of Hearing 29.11.2023 Date Of Pronouncement 09.02.2024

For Appellant: Dhran GandhiFor Respondent: Sanyogita Nagpal
Section 143(2)Section 143(3)Section 263

…P a g e | 1 M/s RDC Ventures Vs. Pr.CIT-27 IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER M/s RDC Ventures Vs. Principal Commissioner Office No.-110 of Income Tax-27 RidhhiSidhhi Premises Room No. 401, 4 th Floor, Society, Near Sahakar Tower No. 6, Vashi Talkies Tilak Nagar, Railway Station, Chembur (West) Mumbai- Commercial Complex, 400089 Vashi, Navi Mumbai -400703 स्थायी लेखा सं./जीआइआर सं./PAN/GIR No:AAKFR0914Q Appellant .. Respondent Appellant by : Dhran Gandhi Respondent by : Sanyogita Nagpal Date of Hearing 29.1…

NAHAR COLOURS AND COATINHGS PRIVATE LIMITED,UDAIPUR vs. PRINCIPAL COMMISSIONER OFINCOMETAX, UDAIPUR

In the result, appeal of the assessee is allowed

ITA 140/JODH/2023[2018-19]Status: DisposedITAT Jodhpur09 Aug 2023AY 2018-19
Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 263Section 801ASection 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL JODHPUR BENCH, JODHPUR VIRTUAL HEARING BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM Nahar Colours and Coatings Vs Principal Private Ltd., Commissioner of G-1, 90-93, Udyog Vihar, Income Tax, Suker, Udaipur Udaipur (Appellant) (Respondent) PAN NO. AAACN 6942 K Assessee By Sh. Gautam Chand Baid, CA Revenue By Sh. Lovish Kumar, CIT-DR Date of hearing 14/07/2023 Date of 09/08/2023 Pronouncement O R D E R PER: RATHOD KAMLESH JAYANTBHAI, AM This appeal is filed by assessee and is arising out of the order of the Principal Commissioner of Income Tax, Ud…

AU SMALL FINANCE BANK LIMITED,JAIPUR vs. PRINCIPAL COMMISSIONER OF INCOME TAX, JAIPUR

In the result, the appeal of the assessee is dismissed

ITA 279/JPR/2023[2018-19]Status: DisposedITAT Jaipur01 Aug 2023AY 2018-19

Bench: SHRI SANDEEP GOSAIN (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri Sanjay Jhanwar, Sr. AdvocateFor Respondent: Shri Arvind Kumar, CIT
Section 263Section 36(1)(va)Section 36(1)(viia)Section 36(1)(viii)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, ‘’A” JAIPUR Jh lanhi xkslkbZ] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: SHRI SANDEEP GOSAIN, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;djvihy la-@ITA. No. 279/JPR/2023 fu/kZkj.ko"kZ@AssessmentYear : 2018-19 cuke M/s. AU Small Finance Bank Ltd. The Pr. CIT CP-3-235,Industrial Area, Apparel Park, Vs. Jaipur -1 Jaipur. Mahal Road, Jagatpura, Jaipurm- 302022 LFkk;hys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAACL 2777 N vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@Assessee by : Shri…

ORTEM SUPPLIERS PVT. LTD. ,KOLKATA vs. PCIT-2, KOL, KOLKATA

In the result, the appeal of the assessee stands dismissed

ITA 500/KOL/2023[2018-19]Status: HeardITAT Kolkata07 Jul 2023AY 2018-19

Bench: Dr. Manish Borad, Hon’Ble & Shri Sonjoy Sarma, Hon’Bleassessment Year: 2018-19 Ortem Suppliers Pvt. Ltd. Pcit - 2, Kolkata P-141, Kalindi Housing Estate, Vs. Kalindi Vatika, 4D, Block-B, Lake Town, Kolkata-700089. Pan: Aabco 2390 R (Appellant) (Respondent) Present For: Appellant By : None Respondent By : Shri S. Datta, Cit, Dr Date Of Hearing : 05.07.2023 Date Of Pronouncement : 07.07.2023 O R D E R Per Sonjoy Sarma, Jm: This Appeal Of The Assessee For The Assessment Year 2018-19 Is Directed Against The Order Of Ld. Pcit, Kolkata-2 Dated 21.03.2023 Framed U/S 263 Of The Income-Tax Act, 1961. The Assessee Has Raised Following Grounds Of Appeal: “1. That The Order Of The Ld. Pcit Is Contrary To Law & The Facts Of The Appellant Case. 2. That On The Facts & In The Circumstances Of The Case The Ld. Pcit Erred In Holding That Order Passed U/S 143(3) Dated 08-02- 2021 Is Prejudicial To The Interests Of The Revenue. 3. That On The Facts & In The Circumstances Of The Case The Ld. Pcit Erred In Disallowing Employee Contribution Of Rs. 1,53,300/- & Employer Contribution Of Rs. 1,44,998/- Made Towards Provident Fund (Pf) & Employee State Insurance Corporation (Esic). 4. That On The Facts & In The Circumstances Of The Case The Ld. Pcit Erred In Not Considering The Fact That Both Employee & Employer Contribution Aggregating Rs. 2,98,298/- Was Made Before The Due Date Of Filing Income Tax Return.

For Appellant: NoneFor Respondent: Shri S. Datta, CIT, DR
Section 143(3)Section 263Section 36Section 36(1)Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “A” KOLKATA BEFORE DR. MANISH BORAD, HON’BLE ACCOUNTANT MEMBER AND SHRI SONJOY SARMA, HON’BLE JUDICIAL MEMBER Assessment Year: 2018-19 Ortem Suppliers Pvt. Ltd. PCIT - 2, Kolkata P-141, Kalindi Housing Estate, Vs. Kalindi Vatika, 4D, Block-B, Lake Town, Kolkata-700089. PAN: AABCO 2390 R (Appellant) (Respondent) Present for: Appellant by : None Respondent by : Shri S. Datta, CIT, DR Date of Hearing : 05.07.2023 Date of Pronouncement : 07.07.2023 O R D E R PER SONJOY SARMA, JM: This appeal of the assessee for the Assessment Year 2018-19 is directed against the o…

SWARAN FINANCIAL PVT LTD. ,KOLKATA vs. PCIT-2, KOLKATA

In the result, the appeal of the assessee is allowed

ITA 192/KOL/2022[2016-17]Status: DisposedITAT Kolkata14 Dec 2022AY 2016-17

Bench: Shri Rajpal Yadav, Vice-(Kz)& Shri Rajesh Kumar]

Section 131Section 133(6)Section 139Section 143(3)Section 263Section 263(1)

…आयकर अपील"य अ"धकरण, कोलकाता पीठ ‘ए’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH: KOLKATA "ी राजपाल यादव,उपा"य"(कोलकाता "े") एवं "ी राजेश कुमार, लेखा सद"य के सम" [Before Shri Rajpal Yadav, Vice-President (KZ)& Shri Rajesh Kumar, Accountant Member] I.T.A. No. 192/Kol/2022 Assessment Year: 2016-17 Swaran Financial Pvt. Ltd. Vs. PCIT-2, Kolkata (PAN: AAECS 4024 R) Appellant / (अपीलाथ!) Respondent / ("#यथ!) 03.11.2022 Date of Hearing / सुनवाई क& 'त(थ Date of Pronouncement / 14.12.2022 आदेश उ*घोषणा क& 'त(थ For the Appellant / Shri N. S. Saini, Advocate 'नधा/0रती क& ओर से For the Respondent / Shri Amol K…

SHRI SHAM SUNDER AGGARWAL,KAPURTHALA vs. PRINCIPAL COMMISSIONER OF INCOME TAX -2 , KAPUTHALA

In the result, the appeal of the assessee, ITA

ITA 410/ASR/2019[2009-10]Status: DisposedITAT Amritsar24 Aug 2022AY 2009-10

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

For Appellant: Sh. J. S. Bhasin, AdvFor Respondent: Sh. Chandrajit Singh, CIT DR
Section 143(3)Section 148Section 151Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. No. 410/Asr/2019 Assessment Year: 2009-10 Sh. Sham Sunder Aggarwal, Vs. Pr. C. I. T.-2, Prop. M/s PK & Company, Jalandhar 15-New Sabji Mandi, Kapurthala [PAN: AAWPA 3347E] (Appellant) (Respondent) Appellant by : Sh. J. S. Bhasin, Adv. Respondent by: Sh. Chandrajit Singh, CIT DR Date of Hearing: 29.06.2022 Date of Pronouncement: 24.08.2022 ORDER Per Anikesh Banerjee, J.M.: The instant appeal was filed by the assessee against the order passed by the L…

M/S ROYAL FURNISHERS,JAMMU vs. ASSESSING OFFICER WARD - 2 (2), JAMMU

In the result, the appeal of the assessee is allowed

ITA 55/ASR/2022[AY 2019-20]Status: DisposedITAT Amritsar10 Aug 2022

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

For Appellant: None (Written submission)For Respondent: Sh. S. M. Surendranath, Sr. DR
Section 139(1)Section 143(1)Section 263Section 36Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. No. 55/Asr/2022 Assessment Year: 2019-20 M/s Royal Furnishers Vs. Assessing Officer Ward 2(2) Residency Road, Income Tax Office, Panama Jammu Chowk, Jammu [PAN: AAGFR 8701H] (Appellant) (Respondent) Appellant by : None (Written submission) Respondent by: Sh. S. M. Surendranath, Sr. DR Date of Hearing: 13.07.2022 Date of Pronouncement: 11.08.2022 ORDER Per Dr. M. L. Meena, A.M.: The appeal filed by the assessee is directed against the order of the l…

DEEPAK GUPTA(HUF),MOHALI vs. PR.CIT-1,, CHANDIGARH

In the result, the appeal of the assessee is allowed

ITA 109/CHANDI/2021[2016-17]Status: DisposedITAT Chandigarh09 Mar 2022AY 2016-17

Bench: Smt.Diva Singh & Shri Vikram Singh Yadav(Assessment Year: 2016-17

For Appellant: Shri Nikhil Goyal, CA &For Respondent: Shri Sarabjeet Singh, CIT DR
Section 143(2)Section 143(3)Section 263

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ “बी”, च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH ‘B’, CHANDIGARH BEFORE SMT.DIVA SINGH, JUDICIAL MEMBER AND SHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBER (Assessment Year: 2016-17 Smt.Sunita Gupta, बनाम Principal Commissioner of Mohali. Income Tax, Chandigarh-1. "थायी लेखा सं./PAN NO: AAYPG0425B (Assessment Year: 2016-17 Shri Vishal Gupta (HUF), Principal Commissioner of बनाम Mohali. Income Tax, Chandigarh-1. "थायी लेखा सं./PAN NO: AAIHV1188A (Assessment Year: 2016-17 Shri Rajat Gupta (HUF), बनाम Principal Commissioner of Mohali. Income Tax, Chandigarh-1. "थ…

RAJAT GUPTA(HUF),MOHALI vs. PR.CIT-1, CHANDIGARH

In the result, the appeal of the assessee is allowed

ITA 108/CHANDI/2021[2016-17]Status: DisposedITAT Chandigarh09 Mar 2022AY 2016-17

Bench: Smt.Diva Singh & Shri Vikram Singh Yadav(Assessment Year: 2016-17

For Appellant: Shri Nikhil Goyal, CA &For Respondent: Shri Sarabjeet Singh, CIT DR
Section 143(2)Section 143(3)Section 263

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ “बी”, च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH ‘B’, CHANDIGARH BEFORE SMT.DIVA SINGH, JUDICIAL MEMBER AND SHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBER (Assessment Year: 2016-17 Smt.Sunita Gupta, बनाम Principal Commissioner of Mohali. Income Tax, Chandigarh-1. "थायी लेखा सं./PAN NO: AAYPG0425B (Assessment Year: 2016-17 Shri Vishal Gupta (HUF), Principal Commissioner of बनाम Mohali. Income Tax, Chandigarh-1. "थायी लेखा सं./PAN NO: AAIHV1188A (Assessment Year: 2016-17 Shri Rajat Gupta (HUF), बनाम Principal Commissioner of Mohali. Income Tax, Chandigarh-1. "थ…

VISHAL GUPTA(HUF),MOHALI vs. PR.CIT-1,, CHANDIGARH

In the result, the appeal of the assessee is allowed

ITA 107/CHANDI/2021[2016-17]Status: DisposedITAT Chandigarh09 Mar 2022AY 2016-17

Bench: Smt.Diva Singh & Shri Vikram Singh Yadav(Assessment Year: 2016-17

For Appellant: Shri Nikhil Goyal, CA &For Respondent: Shri Sarabjeet Singh, CIT DR
Section 143(2)Section 143(3)Section 263

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ “बी”, च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH ‘B’, CHANDIGARH BEFORE SMT.DIVA SINGH, JUDICIAL MEMBER AND SHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBER (Assessment Year: 2016-17 Smt.Sunita Gupta, बनाम Principal Commissioner of Mohali. Income Tax, Chandigarh-1. "थायी लेखा सं./PAN NO: AAYPG0425B (Assessment Year: 2016-17 Shri Vishal Gupta (HUF), Principal Commissioner of बनाम Mohali. Income Tax, Chandigarh-1. "थायी लेखा सं./PAN NO: AAIHV1188A (Assessment Year: 2016-17 Shri Rajat Gupta (HUF), बनाम Principal Commissioner of Mohali. Income Tax, Chandigarh-1. "थ…

SMT. SUNITA GUPTA,MOHALI vs. PR.CIT-1, CHANDIGARH

In the result, the appeal of the assessee is allowed

ITA 106/CHANDI/2021[2016-17]Status: DisposedITAT Chandigarh09 Mar 2022AY 2016-17

Bench: Smt.Diva Singh & Shri Vikram Singh Yadav(Assessment Year: 2016-17

For Appellant: Shri Nikhil Goyal, CA &For Respondent: Shri Sarabjeet Singh, CIT DR
Section 143(2)Section 143(3)Section 263

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ “बी”, च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH ‘B’, CHANDIGARH BEFORE SMT.DIVA SINGH, JUDICIAL MEMBER AND SHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBER (Assessment Year: 2016-17 Smt.Sunita Gupta, बनाम Principal Commissioner of Mohali. Income Tax, Chandigarh-1. "थायी लेखा सं./PAN NO: AAYPG0425B (Assessment Year: 2016-17 Shri Vishal Gupta (HUF), Principal Commissioner of बनाम Mohali. Income Tax, Chandigarh-1. "थायी लेखा सं./PAN NO: AAIHV1188A (Assessment Year: 2016-17 Shri Rajat Gupta (HUF), बनाम Principal Commissioner of Mohali. Income Tax, Chandigarh-1. "थ…

RUTVI OILFIELDS SERVICES PVT LTD,GURGAON vs. PR. CIT, GURGAON

The appeal of the assessee is allowed

ITA 3291/DEL/2019[2014-15]Status: DisposedITAT Delhi29 Jun 2021AY 2014-15

Bench: Ms Suchitra Kamble & Dr. B. R. R. Kumar

Section 142(1)Section 143(1)Section 263Section 40A(2)(b)

…ITA No. 3291/Del/2019 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘F’ NEW DELHI BEFORE MS SUCHITRA KAMBLE, JUDICIAL MEMBER AND DR. B. R. R. KUMAR, ACCOUNTANT MEMBER I.T.A. No. 3291/DEL/2019 (A.Y 2014-15) (THROUGH VIDEO CONFERENCING) M/s Rutvi Oilfields Services Pvt. Vs Principal Commissioner of Ltd. Income Tax, Gurgaon 327/3, Prem Nagar, HSIIDC Bldg., Vanijya Opposite Haryana Roadways, Nikunj, Gurgaon – 122022 Udyog Vihar, Phase –V, Haryana Gurgaon – 122 016 AAECR0637B Haryana (APPELLANT) (RESPONDENT) Appellant by Sh. K. Sampath, Advocate; Respondent by Ms. Parmita M. Biswas, [CIT] – D.R. Date o…

THE PEERLESS GEN. FIN. & INV. CO. LTD.,KOLKATA vs. DCIT, CIRCLE-3(1), KOLKATA, KOLKATA

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

ITA 892/KOL/2019[2014-15]Status: DisposedITAT Kolkata19 Mar 2021AY 2014-15

Bench: Shri P.M. Jagtap, Vice- & Shri A.T. Varkey

Section 143(3)Section 2Section 263Section 50

…ITA No. 892/KOL/2019 Assessment Year: 2014-2015 The Peerless General Finance & Investment Company Limited IN THE INCOME TAX APPELLATE TRIBUNAL, ‘C’ BENCH, KOLKATA Before Shri P.M. Jagtap, Vice-President & Shri A.T. Varkey, Judicial Member I.T.A. No. 892/KOL/2019 Assessment Year: 2014-2015 The Peerless General Finance & Investment Company Limited,.... Appellant Peerless Bhavan, 3, Esplanade East, Kolkata-700069 [PAN:AABCT3043L] -Vs.- Deputy Commissioner of Income Tax,............................................ Respondent Circle-3(1), Kolkata, Aayakar Bhawan, P-7, Chowringhee Square, Kolkata-700069 Appear…

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