Cognizant India Private Limited v. CiT (ITA.NO. 1179/PN/

17 ITR 439Income Tax Appellate Tribunal2012#15117 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2024.

Judgments citing Cognizant India Private Limited v. CiT (ITA.NO. 1179/PN/

SH. TARUN MATHUR,CHANDIGARH vs. PCIT, CHANDIGARH-1, CHANDIGARH

In the result, the Assessee’s appeals on this issue is allowed

ITA 333/CHANDI/2023[2018-19]Status: DisposedITAT Chandigarh31 Dec 2024AY 2018-19

Bench: Shri Sanjay Garg & Shri Krinwant Sahayआयकर अपील सं./ Ita No. 333/Chd/2023 "नधा"रण वष" / Assessment Year : 2018-19 Tarun Mathur बनाम The Pcit-1, 764, Sector 8-B, Chandigarh Chandigarh "थायी लेखा सं./Pan No: Amtpm7113P अपीलाथ"/Appellant ""यथ"/Respondent ( Virtual Hearing ) "नधा"रती क" ओर से/Assessee By : Shri A.K. Jindal, Ca राज"व क" ओर से/ Revenue By : Smt. Kusum Bansal, Cit Dr & Shri K Mehboob Ali Khan, Cit Dr सुनवाई क" तार"ख/Date Of Hearing : 27.11.2024 उदघोषणा क" तार"ख/Date Of Pronouncement : 31.12.2024 आदेश/Order Per Krinwant Sahay, Am: Appeal In This Case Has Been Filed By The Assessee Against The Order Dated 28.03.2023 Passed By Principal Commissioner Of Income Tax, Chandigarh-1 (Herein Referred To As ‘ Pcit’ ] U/S 263 For A.Y. 2018-19. 2. Grounds Of Appeal Are As Under:-

For Appellant: Shri A.K. Jindal, CAFor Respondent: Smt. Kusum Bansal, CIT DR and Shri K Mehboob Ali Khan, CIT DR

Section 10Section 154Section 199Section 263

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ, च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, ‘B’, CHANDIGARH BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND SHRI KRINWANT SAHAY, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No. 333/CHD/2023 "नधा"रण वष" / Assessment Year : 2018-19 Tarun Mathur बनाम The PCIT-1, 764, Sector 8-B, Chandigarh Chandigarh "थायी लेखा सं./PAN NO: AMTPM7113P अपीलाथ"/Appellant ""यथ"/Respondent ( Virtual Hearing ) "नधा"रती क" ओर से/Assessee by : Shri A.K. Jindal, CA राज"व क" ओर से/ Revenue by : Smt. Kusum Bansal, CIT DR and Shri K Mehboob Ali Khan, CIT DR सुनवाई क" तार"ख/Date of Hearing : 27.11.2024 उद…

DEE ARE TEXFAB PVT. LTD.,AHMEDABAD vs. THE PCIT, AHMEDABAD-1, AHMEDABAD

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

ITA 743/AHD/2024[2014-15]Status: DisposedITAT Ahmedabad25 Jul 2024AY 2014-15

Bench: Shri Siddhartha Nautiyal & Shri Makarand V. Mahadeokarआयकर अपील सं /Ita No.743/Ahd/2024 "नधा"रण वष" /Assessment Year : 2014-15 Dee Are Texfab Pvt.Ltd. The Pcit 149, New Cloth Market बनाम/ Ahmedabad-1 O/S. Raipur Gate Raipur V/S. Ahmedabad – 380 002 (Gujarat) "थायी लेखा सं./Pan: Aaecd 5136 H (अपीलाथ"/ Appellant) …. ("" यथ"/ Respondent) Assessee By : Shri Chetan Agarwal, Ar Revenue By : Shri Kamlesh Makwana, Cit-Dr सुनवाई क" तार"ख/Date Of Hearing : 22/07/2024 घोषणा क" तार"ख /Date Of Pronouncement: 25/07/2024 आदेश/O R D E R Per Shri Makarand V. Mahadeokar, Am: This Appeal Is Filed By The Assessee Against The Order Dated 28/03/2024 Passed By The Principal Commissioner Of Income Tax, Ahmedabad [Hereinafter Referred To As “The Pr.Cit(A)” In Short] Arising Out Of The Assessment Order Dated 27/03/20223 Passed By The Assessing Officer (Ao) Under Section 147 Read With Section 144B Of The Income Tax Act, 1961 (Hereinafter Referred To As "The Act") Relevant To The Assessment Year (Ay) 2014-15. Dee Are Texfab Pvt.Ltd. Vs. The Pr.Cit Asst. Year : 2014-15

For Appellant: Shri Chetan Agarwal, ARFor Respondent: Shri Kamlesh Makwana, CIT-DR

Section 132Section 142(1)Section 144BSection 147Section 148Section 263

…(Gauhati) (HC) (FB). d. CIT v. Bhagwan Das [2005] 272 ITR 367 (All.)(HC). Dee Are Texfab Pvt.Ltd. vs. The Pr.CIT Asst. Year : 2014-15 6 e. Hero Briggs & Stratton Auto Ltd. v. CIT [2007] 161 Taxman 127 (Delhi) (Trib.). f. Punjab Wool Syndicate v. ITO [2012] 17 ITR 439 (Chandigarh) (Trib.). g. Vijay Kumar Megotia v. CIT [2010] 3 ITR (T) 760 (Pat.)(Trib.). 2.7. However, Ld.Pr.CIT was not satisfied with the submission of the assessee and by exercising the powers u/s.263 of the Act set aside the order of the AO with a direction to AO to pass a fresh order after duly examining the facts of the case to the extent of…

ASHA DEVI L/H OF LATE GYAN CHAND PRASAD,PATNA vs. PR.CIT-1, PATNA

In the result, the appeal of the assessee is allowed

ITA 66/PAT/2021[2016-17]Status: DisposedITAT Patna13 Feb 2024AY 2016-17

Bench: Shri Rajesh Kumar & Shri Sonjoy Sarma]

Section 10(37)Section 143(3)Section 263Section 3

…es and reliefs have been allowed to assessee. The powers under section 263 of the Act are to be invoked on satisfaction of twin conditions of the order being both erroneous and prejudicial to the interests of the Revenue. Punjab Wool Syndicate v. ITO [2012) 17 ITR 439 (Chandigarh) (Trib.) The tax effect because of an order passed by the Assessing Officer is NIL such order even if erroneous being not prejudicial to the interests of the Revenue, is not open to revision under section 263 of the Act. In our Case, 7 AY: 2016-17 Asha Devi L/H of Late Gayan Chand Prasad Assessing officer has made order u/s 143(3)…

TATA MOTORS LTD,MUMBAI vs. CIT (LTU), MUMBAI

In the result, appeal filed by the assessee is allowed

ITA 3925/MUM/2017[2010-11]Status: DisposedITAT Mumbai13 Dec 2019AY 2010-11

Bench: Shri Pawan Singh & Shri G. Manjunathatata Motors Ltd. Vs. The Cit(Ltu) 29Th Floor, Centre 1 Bombay House, 24 Homi Mody Street World Trade Centre Hutatma Chowk Cuffe Parade Mumbai-400 001 Mumbai-400 005 Pan/Gir No.Aaact2727Q (Appellant) .. (Respondent)

Section 115JSection 143(3)Section 263Section 35DSection 37(1)

…(Bangalore ITAT) * CIT vs. R.K.Metal Works ( 1978) (112 ITR 445) (P &H) * CIT vs. Kanda Rice Mills ( 1989) ( 178 ITR 446) (P& H) * Cognizant India Private Limited vs CiT (ITA.NO. 1179/PN/2013 dated 23 October 2015) (Pune ITAT) * Punjab Wool Syndicate ( 2012) 17 ITR 439 (Chd Trib) • Nirav Modi ( 77 Taxan.com 78 ) (SC) approving Bombay High Court decision reported in 390 ItR 292 (Bom) • MOIL v. CIT [2017] 396 ITR 244 (Bombay) • CIT vs. Fine Jewellery (India) Ltd. [2015] 372 ITR 303 (Bombay) • Mukesh H Sanghvi (ITA No. 2271/Mum/2014) Dated 11 August 2017(Mum) • S.D.Corporation (P) Ltd. [2019] 175 ITD 164 (Mumbai-Tr…

EVEREST INDUSTRIES LTD,NEW DELHI vs. CIT -I, THANE

In the result, the appeal of the assessee is allowed, as above

ITA 532/MUM/2014[2010-11]Status: DisposedITAT Mumbai21 Aug 2019AY 2010-11

Bench: Shri G.S. Pannu & Shri Ram Lal Negi: A.Y : 2010-11

For Appellant: Shri Soumeh Adak &For Respondent: Shri A. Mohan (CIT)

Section 115JSection 143(3)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “E”, MUMBAI BEFORE SHRI G.S. PANNU, VICE PRESIDENT AND SHRI RAM LAL NEGI, JUDICIAL MEMBER : A.Y : 2010-11 M/s. Everest Industries Ltd. Vs. Commissioner of Income Tax-1, Genesis, A-32, Mohan Co-operative Thane 400 604. (Respondent) Industrial Estate, Mathura Road, New Delhi 110 044. PAN : AAACE7550N (Appellant) Appellant by : Shri Soumeh Adak & Shri Ashish Jhawar Respondent by : Shri A. Mohan (CIT) Date of Hearing : 24/06/2019 Date of Pronouncement : 21/08/2019 O R D E R PER G.S. PANNU, VICE PRESIDENT This appeal by the assessee is directed against the orde…

M/S TAYANA CONSULT PVT LTD ,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX IRCLE-7(1)(1), BANGALORE

In the result, the assessee’s appeal is allowed

ITA 1193/BANG/2018[2013-14]Status: DisposedITAT Bangalore29 Nov 2018AY 2013-14

Bench: Shri Sunil Kumar Yadav & Shri Arun Kumar Garodiaassessment Year : 2013-14

For Appellant: Shri S. Parthasarathi, AdvocateFor Respondent: Mrs. Priscilla Singsit, CIT (DR)

Section 263

…ngamaligai 259 ITR 438. It is further held that where the tax effect because of an order passed by the AO is Nil, such order even if erroneous being prejudicial to the interest of revenue, is not open to revision under section 263. Punjab Wool Syndicate v ITO 17 ITR 439. 9. The fact that the appellant had submitted details to the assessing officer during assessment proceedings vide Letter dated 26.11.2015 and vide Letter dated 18.12.2015 providing details of trade payables. other loans and advances with specific reference to TATA Teleservices write off and ICD written off has not been disputed or has the facts be…