How many judgments cite Grasim Industries Ltd. v. CIT?

194 judgments on BharatTax cite Grasim Industries Ltd. v. CIT (321 ITR 92), spanning 2015 to 2026.

Which sections of the Income Tax Act does Grasim Industries Ltd. v. CIT come up under?

It is most often cited in judgments turning on Section 263, Section 143(3), Section 142(1), Section 147, Section 144B, Section 148.

Grasim Industries Ltd. v. CIT

321 ITR 92High Court2010#483 most cited

What is Grasim Industries Ltd. v. CIT authority for?

This case clarifies the scope of the Commissioner's revisional powers under Section 263 of the Income-tax Act, holding that an assessment order can only be revised if it is both erroneous and prejudicial to the interests of the revenue, echoing the principles laid down in Malabar Industrial.

194

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2015 to 2026.

Also referred to as

Grasim Industries Ltd. v. CIT · Grasim Industries 321 ITR 92 · Section 263 Income Tax Act · revision u/s 263 · erroneous and prejudicial to revenue · scope of revisional powers · inadequate enquiry · non-application of mind · Malabar Industrial Co. Ltd. · CIT vs Gabriel India Ltd · assessment order erroneous

Also reported as

188 Taxmann 32723 Taxmann.com 31

Sections most often in play

Section 263 Section 143(3)Section 142(1)Section 147 Section 144B Section 148 Section 10(37)Section 145A(b)

Issues it is cited on

malabar industrial inadequate enquiry revision u/s 263 prejudicial to interest of revenue lack of enquiry revision under section 263 section 263(1)non application of mind assessment order erroneous erroneous and prejudicial income-tax officer section 244a

Judgments citing Grasim Industries Ltd. v. CIT

Sukhraj Singh and Company, Moga vs. The PCIT-I, Ludhiana

The appeal stands allowed in terms of our above order

ITA 553/CHANDI/2023[2015-2016]Status: DisposedITAT Chandigarh12 Aug 2025AY 2015-2016

Bench: SHRI RAJPAL YADAV (Vice President), SHRI MANOJ KUMAR AGGARWAL (Accountant Member)

For Appellant: Shri Sudhir Sehgal (Advocate) – Ld. ARFor Respondent: Smt. Kusum Bansal (CIT) – Ld. DR

Section 142(1)Section 143(3)Section 263

…taken by the Income-tax Officer is unsustainable in law. The said principal has been reiterated by Hon’ble Court in its subsequent judgment titled as CIT V/s Max India Ltd. (295 ITR 282). Similar principal has been followed in Grasim Industries Ltd. V/s CIT (321 ITR 92). The ratio of all these decisions is that where two views are possible and AO has preferred one view against another view, order could not be said to be erroneous or prejudicial to the interest of the revenue. 10. In the case of Gabriel India Ltd. (203 ITR 108), Hon’ble Bombay High Court observed that from a reading of sub-section (1) of section…

Ravinder Singh, Khanna, Ludhiana vs. Principal Commissioner of Income Tax-1, Ludhiana

The appeal stands allowed in terms of our above order

ITA 558/CHANDI/2025[2018-19]Status: DisposedITAT Chandigarh04 Aug 2025AY 2018-19

Bench: SHRI RAJPAL YADAV (Vice President), SHRI MANOJ KUMAR AGGARWAL (Accountant Member)

For Appellant: Sh. Sudhir Sehgal (Advocate) – Ld. ARFor Respondent: Smt. Kusum Bansal (CIT) – Ld. DR

Section 133(6)Section 147Section 148Section 263

…taken by the Income-tax Officer is unsustainable in law. The said principal has been reiterated by Hon’ble Court in its subsequent judgment titled as CIT V/s Max India Ltd. (295 ITR 282). Similar principal has been followed in Grasim Industries Ltd. V/s CIT (321 ITR 92). The ratio of all these decisions is that where two views are possible and AO has preferred one view against another view, order could not be said to be erroneous or prejudicial to the interest of the revenue. 8. Therefore, on the given facts, the impugned revision of assessment order could not be sustained in law. We order so. The assessment as…

Om Parkash Dahiya, Chandigarh vs. Principal Commissioner of Income Tax-1, Chandigarh

The appeal stands allowed in terms of our above order

ITA 486/CHANDI/2024[2015-16]Status: DisposedITAT Chandigarh04 Aug 2025AY 2015-16

Bench: investigating officer of Enforcement Directorate, the assessee admitted to have made payment of Rs.60 Lacs in cash during FYs 2013-14 and 2014-15 which was not retracted till date. The issue was to examine the sources of payments made. The assessee made payment of Rs.45 Lacs to M/s United Engineers Construction Co. during this year. However, Ld. AO did not make any enquiry / examination with respect to sources of cash payments and genuineness and creditworthiness of alleged cash flow which

For Appellant: Sh. Parikshit Aggarwal (CA) – Ld. ARFor Respondent: Smt. Kusum Bansal (CIT) – Ld. DR

Section 142(1)Section 143(3)Section 263

…taken by the Income-tax Officer is unsustainable in law. The said principal has been reiterated by Hon’ble Court in its subsequent judgment titled as CIT V/s Max India Ltd. (295 ITR 282). Similar principal has been followed in Grasim Industries Ltd. V/s CIT (321 ITR 92). The ratio of all these decisions is that where two views are possible and AO has preferred one view against another view, order could not be said to be erroneous or prejudicial to the interest of the revenue. 8. Therefore, on the given facts, the impugned revision of assessment order could not be sustained in law. We order so. The assessment as…

Indur Thanwerdas Dadlani, Mumbai vs. The Principal Commissioner of Income Tax PCIT, Mumbai-42, Mumbai

In the result, the appeal filed by the assessee stands allowed without any order as to cost

ITA 2476/MUM/2025[2020-21]Status: DisposedITAT Mumbai04 Aug 2025AY 2020-21

Bench: Hon’Ble Shri Sandeep Gosain & Shri Prabhash Shankarindur Thanwerdas Dadlani Vs. Pr. Cit Flat No. 4604, The Imperial Mumbai – 42 Towers, Mp Mill Compound, Room No. 741, Aayakar Bb Nakashe Marg, Mardeo, Bhavan, Mk Road, Mumbai – 400034. Mumbai Pan/Gir No. Aacpd5262D (Applicant) (Respondent)

Section 142(1)Section 143(2)Section 263Section 57Section 74

…to IFOS and capital gains had reached to logical view regarding the same. Therefore at this stage the order of AO cannot be said to be unsustainable in law. In this regard we draw strength from the decision in the case of Grasim Industries Ltd Vs. CIT (2010) 321 ITR 92 (Bom.) HC, which is held as under: 11. Section 263 of the Income-tax Act, 1961 empowers the Commissioner to call for and examine the record of any proceedings under the Act and, if he considers that any order passed therein, by the Assessing Officer is erroneous insofar as it is prejudicial to the interests of the revenue, to pass an order upon h…

Oberoi Sky Heights Co Operative Housing Society Limited, Mumbai vs. Principal Commissioner of Income Tax, Mumbai

In the result, the appeal filed by the assessee stands allowed without any order as to cost

ITA 2372/MUM/2025[2021-22]Status: DisposedITAT Mumbai04 Aug 2025AY 2021-22

Bench: Hon’Ble Shri Sandeep Gosain & Shri Prabhash Shankaroberoi Sky Heights Co- Vs. Pr. Cit Operative Housing Society Mumbai – 20 Ltd Cts. No. 1/38/2 Oberoi Sky Heights, Lokhandwala Complex, Andheri (W) Mumbai. Pan/Gir No. Aaaao2095C (Applicant) (Respondent)

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

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH MUMBAI BEFORE HON’BLE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER & SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER Oberoi Sky Heights Co- Vs. Pr. CIT operative Housing Society Mumbai – 20 Ltd Cts. No. 1/38/2 Oberoi Sky Heights, Lokhandwala Complex, Andheri (W) Mumbai. PAN/GIR No. AAAAO2095C (Applicant) (Respondent) Assessee by Shri Dharan Gandhi Revenue by Mr. R.A Dhyani, CIT DR Date of Hearing 02.07.2025 Date of Pronouncement 04.08.2025 आदेश / ORDER PER SANDEEP GOSAIN, JM: The present appeal has been filed by the assessee challenging the impugned order dt. 24.03.2025 passed…

Nirmal Bang Securities Private Limited, Mumbai vs. Principal Commissioner of Income Tax, Mumbai 4, Mumbai

The appeal of the appellant is dismissed

ITA 2454/MUM/2025[2020-21]Status: DisposedITAT Mumbai25 Jul 2025AY 2020-21

Bench: Shri Narender Kumar Choudhry (Jm) & Shri Omkareshwar Chidara (Am) Nirmal Bang Securities P. Ltd. Pcit B-2, Marathon Innova, Aayakar Bhavan Ganpatrao Kadam Marg Vs. M.K. Road Opp. Peninsula Corporate Churchgate Lower Parel West Mumbai-400 020. Mumbai-400 013. Pan : Aaacn7369I Appellant Respondent

For Appellant: Shri Leyaqat Ali AafaquiFor Respondent: Shri Anant N. Pai

Section 135Section 143(3)Section 263Section 37Section 80GSection 80G(2)(iiihk)

…IN THE INCOME TAX APPELLATE TRIBUNAL Mumbai “B” Bench, Mumbai. Before Shri Narender Kumar Choudhry (JM) & Shri Omkareshwar Chidara (AM) Nirmal Bang Securities P. Ltd. PCIT B-2, Marathon Innova, Aayakar Bhavan Ganpatrao Kadam Marg Vs. M.K. Road Opp. Peninsula Corporate Churchgate Lower Parel West Mumbai-400 020. Mumbai-400 013. PAN : AAACN7369I Appellant Respondent : Shri Anant N. Pai Assessee by : Shri Leyaqat Ali Aafaqui Revenue by : 09/07/2025 Date of Hearing Date of pronouncement : 25/07/2025 O R D E R Per Omkareshwar Chidara (AM) :- In the above cited appeal, the appellant company took the following gro…

Rtv International, Solan vs. Pr.CIT, Shimla

The appeal stands allowed in terms of our above order

ITA 131/CHANDI/2021[2014-15]Status: DisposedITAT Chandigarh15 Jul 2025AY 2014-15

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No. 131/Chandi/2021 (िनधा"रणवष" / Assessment Year: 2014-15) M/S Rtv Vision Technologies Pvt. Ltd. Pr. Cit बनाम/ (Successor Of M/S Rtv International) Shimla. Plot No.G-97, Site-5, Upsidc Vs. Kasna Industrial Area, Greater Noida "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaccr-4395-J / Aalfr-8106-R (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri Sameer Kapoor- Ld. Ar ""थ"कीओरसे/Respondent By : Shri Rajat Kumar Kureel (Cit) – Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 02-07-2025 घोषणाकीतारीख /Date Of Pronouncement : 15-07-2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2014-15 Assailing Proposed Revision Of The Order U/S 263 As Passed By Ld. Pr. Commissioner Of Income Tax, Shimla (Pr. Cit) On 22-03-2019 Has Come Up For Hearing Pursuant To The Order Of Hon’Ble High Court Of Himachal Pradesh, Shimla In Ita No.01 Of 2025 Dated 28-05-2025. The Directions Of Hon’Ble Court Are As Under: - 3. In The Given Facts & Circumstances, We Deem It Appropriate To Condone The Delay In Filing The Appeal & Set Aside Orders Dated

For Appellant: Shri Sameer Kapoor- Ld. ARFor Respondent: Shri Rajat Kumar Kureel (CIT) – Ld. DR

Section 143(3)Section 263Section 80I

…taken by the Income-tax Officer is unsustainable in law. The said principal has been reiterated by Hon’ble Court in its subsequent judgment titled as CIT V/s Max India Ltd. (295 ITR 282). Similar principal has been followed in Grasim Industries Ltd. V/s CIT (321 ITR 92). The ratio of all these decisions is that where two views are possible and AO has preferred one view against another view, order could not be said to be erroneous or prejudicial to the interest of the revenue. 8. Therefore, on the given facts, the impugned revision of assessment order could not be sustained in law. We order so. The assessment as…

Himmatlal Kanhaiyalal Jain, Mumbai vs. PCIT, Mumbai-41, Mumbai

In the result, appeal filed by the Assessee stands allowed

ITA 102/MUM/2025[2017-18]Status: DisposedITAT Mumbai23 May 2025AY 2017-18

Bench: Shri Narender Kumar Choudhryshri Prabhash Shankarassessment Year: 2017-18

For Appellant: Shri Prakash JhujhunwalaFor Respondent: Shri. Biswanath Das-CIT DR

Section 142(1)Section 143Section 143(3)Section 263Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “E”, MUMBAI BEFORE SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER Assessment Year: 2017-18 Himmatlal Kanhaiyalal PCIT, Mumbai Jain Room No. 541, Kautilya Shop No.3, Jai Narayan Bhavan, C-41 to C-43, G- Niwas, Off. Aarey Road, VS. Block, Bandra Kurla Goregaon (East), Mumbai complex, Bandra (East), 400063 Mumbai 400051 PAN: AAAPJ4427A (Appellant) (Respondent) Present for: Assessee by : Shri Prakash Jhujhunwala Revenue by : Shri. Biswanath Das-CIT DR Date of Hearing : 03.03.2025 Date of Pronouncement : 23.05.2025 O R D E R…

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

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

Bench: Shri Sandeep Gosain & Shri Prabhash Shankar

For Appellant: Shri Madhur Agarwal, ARFor Respondent: Dr. K.R. Subhash, (CIT-DR)

Section 143(3)Section 14ASection 263

…ed the record. We may first refer to the decisions rendered by Hon'ble High Courts, wherein the law relating to the scope of revision proceedings initiated u/s 263 of the Act have been laid down. We may first refer to the case of Grasim Industries Ltd. V CIT (321 ITR 92)(Bom), wherein the Hon'ble Bombay High Court has rendered its decision taking into account the law laid down by the Hon'ble Supreme Court in the case of Malabar Industrial Co Ltd vs. CIT (2000)(243 ITR 83)(SC). The relevant observations made by Hon'ble Bombay High Court are extracted below: "Section 263 of the Income-tax Act, 1961 empowers the Com…

M/S R.R.D.Developers, Gwlior vs. Pr.CIT., Gwalior

The appeal stand allowed in terms of our above order

ITA 320/AGR/2018[2013-14]Status: DisposedITAT Agra23 Apr 2025AY 2013-14

Bench: Hon’Ble Shri Satbeer Singh Godara, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं. / Ita No. 320/Agr/2018 (िनधा"रणवष" / Assessment Year:2013-14) M/S R.R.D. Developers Pr. Cit बनाम/ Kedarpur, In Front Of Tata Gwalior. Showroom, Shivpuri Link Vs. Road, Gwalior. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aamfr-5438-F (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : None ""थ"कीओरसे/Respondent By : Sh. Sukesh Kumar Jain – Ld. Cit/Dr सुनवाईकीतारीख/Date Of Hearing : 21-02-2025 घोषणाकीतारीख /Date Of Pronouncement : 23-04-2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. By Way Of This Appeal, The Assessee Assails Invocation Of Revisionary Jurisdiction U/S 263 By Ld. Pr. Commissioner Of Income Tax, Gwalior (Pr.Cit) For Assessment Year (Ay) 2013-14 In The Matter Of An Assessment Framed By Ld. Ao U/S 143(3) Of The Act On 17-03-2016. At The Time Of Hearing, None Appeared For Assessee. Accordingly, The Appeal Was Proceeded With The Able Assistance Of Ld. Cit-Dr Who Supported The Revision Of The Order. 2. Upon Perusal Of Assessment Order, It Could Be Seen That The Assessee’S Return Of Income Was Scrutinized & During The Course Of Assessment Proceedings, Notices U/S 142(1) Were Issued From Time To Time Which Were Duly Been Responded To By The Assessee. Accepting

For Appellant: NoneFor Respondent: Sh. Sukesh Kumar Jain – Ld. CIT/DR

Section 131Section 133(6)Section 142(1)Section 143(3)Section 263Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “DB” BENCH, AGRA BEFORE HON’BLE SHRI SATBEER SINGH GODARA, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं. / ITA No. 320/Agr/2018 (िनधा"रणवष" / Assessment Year:2013-14) M/s R.R.D. Developers Pr. CIT बनाम/ Kedarpur, In front of Tata Gwalior. Showroom, Shivpuri Link Vs. Road, Gwalior. "थायीलेखासं./जीआइआरसं./PAN/GIR No. AAMFR-5438-F (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant by : None ""थ"कीओरसे/Respondent by : Sh. Sukesh Kumar Jain – Ld. CIT/DR सुनवाईकीतारीख/Date of Hearing : 21-02-2025 घोषणाकीतारीख /Date of Pronouncement : 23-04-2025 आदेश /…

Anjali Sharma, Agra vs. ITO Ward 2(1)(1), Agra

The appeal stand allowed in terms of our above order

ITA 77/AGR/2024[2018-19]Status: DisposedITAT Agra22 Apr 2025AY 2018-19

Bench: Hon’Ble Shri Satbeer Singh Godara, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपीलसं./ Ita No. 77/Agr/2024 (िनधा"रणवष" / Assessment Year:2018-19) Ms. Anjali Singhal Income-Tax Officer, बनाम/ 22, Vaibhav Kunj, Dayalbagh, Ward 2(1)(1), Agra. Vs. Agra. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Culps-2323-B (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Pankaj Gargh, Adv. – Ld. Ar " थ"कीओरसे/Respondent By : Dr. Arun Kumar Yadav – Ld. Cit-Dr सुनवाईकीतारीख/Date Of Hearing : 18-02-2025 घोषणाकीतारीख /Date Of Pronouncement : 22.04.2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. By Way Of This Appeal, The Assessee Assails Invocation Of Revisionary Jurisdiction U/S 263 By Ld. Pr. Commissioner Of Income Tax-1, Agra (Pr.Cit) For Assessment Year (Ay) 2018-19 Vide Impugned Order Dated 21-03-2023 In The Matter Of An Assessment Framed By Ld. Ao U/S 143(3) Of The Act On 01-02-2021. Having Heard Rival Submissions & Upon Perusal Of Case Records, Our Adjudication Would Be As Under. The Registry Has Noted Delay Of 285 Days In The Appeal Which Stand Condoned. 2. Upon Perusal Of Assessment Order, It Could Be Seen That The Assessee’S Return Of Income Was Selected To Verify The Issue Of Low Income In Comparison To Large Commission Receipt. The Ld. Ao

For Appellant: Sh. Pankaj Gargh, Adv. – Ld. ARFor Respondent: Dr. Arun Kumar Yadav – Ld. CIT-DR

Section 143(3)Section 192Section 263Section 40A(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “DB” BENCH, AGRA BEFORE HON’BLE SHRI SATBEER SINGH GODARA, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपीलसं./ ITA No. 77/Agr/2024 (िनधा"रणवष" / Assessment Year:2018-19) Ms. Anjali Singhal Income-tax Officer, बनाम/ 22, Vaibhav Kunj, Dayalbagh, Ward 2(1)(1), Agra. Vs. Agra. "थायीलेखासं./जीआइआरसं./PAN/GIR No. CULPS-2323-B (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant by : Sh. Pankaj Gargh, Adv. – Ld. AR " थ"कीओरसे/Respondent by : Dr. Arun Kumar Yadav – Ld. CIT-DR सुनवाईकीतारीख/Date of Hearing : 18-02-2025 घोषणाकीतारीख /Date of Pronouncement : 22.04.2…

Preeti Agrawal, Vaibhav Kunj Dayal Bagh Agra vs. Principal Commissioner Income Tax, Income Tax Agra

The appeal stand allowed in terms of our above order

ITA 151/AGR/2024[ay-2018-19]Status: DisposedITAT Agra22 Apr 2025

Bench: Hon’Ble Shri Satbeer Singh Godara, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपीलसं./ Ita No. 151/Agr/2024 (िनधा"रणवष" / Assessment Year:2018-19) Ms. Preeti Agrawal Pr. Cit- 1, बनाम/ 22, Vaibhav Kunj, Jyoti Road, Agra. Vs. Dayalbagh, Agra. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Ahcpa-6085-C (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Pankaj Gargh, Adv. – Ld. Ar " थ"कीओरसे/Respondent By : Dr. Arun Kumar Yadav – Ld. Cit-Dr सुनवाईकीतारीख/Date Of Hearing : 19-02-2025 घोषणाकीतारीख /Date Of Pronouncement : 22.04.2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. By Way Of This Appeal, The Assessee Assails Invocation Of Revisionary Jurisdiction U/S 263 By Ld. Pr. Commissioner Of Income Tax-1, Agra For (Pr.Cit) For Assessment Year (Ay) 2018-19 Vide Impugned Order Dated 23-03-2023 In The Matter Of An Assessment Framed By Ld. Ao U/S 143(3) Of The Act On 27-01-2021. Having Heard Rival Submissions & Upon Perusal Of Case Records, Our Adjudication Would Be As Under. The Registry Has Noted Delay Of 330 Days In The Appeal Which Stand Condoned. 2. Upon Perusal Of Assessment Order, It Could Be Seen That The Assessee’S Return Of Income Was Selected To Verify The Issue Of Low Income In Comparison To Large Commission Receipt. The Ld. Ao

For Appellant: Sh. Pankaj Gargh, Adv. – Ld. ARFor Respondent: Dr. Arun Kumar Yadav – Ld. CIT-DR

Section 142(1)Section 143(3)Section 192Section 263Section 40A(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “DB” BENCH, AGRA BEFORE HON’BLE SHRI SATBEER SINGH GODARA, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपीलसं./ ITA No. 151/Agr/2024 (िनधा"रणवष" / Assessment Year:2018-19) Ms. Preeti Agrawal Pr. CIT- 1, बनाम/ 22, Vaibhav Kunj, Jyoti Road, Agra. Vs. Dayalbagh, Agra. "थायीलेखासं./जीआइआरसं./PAN/GIR No. AHCPA-6085-C (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant by : Sh. Pankaj Gargh, Adv. – Ld. AR " थ"कीओरसे/Respondent by : Dr. Arun Kumar Yadav – Ld. CIT-DR सुनवाईकीतारीख/Date of Hearing : 19-02-2025 घोषणाकीतारीख /Date of Pronouncement : 22.04.2025 आदेश…

Al-Hamd Agro Food Product Pvt. Ltd., Aligarh vs. PCIT-1, Agra

The appeal stand allowed in terms of our above order

ITA 37/AGR/2021[2016-17]Status: DisposedITAT Agra22 Apr 2025AY 2016-17

Bench: Hon’Ble Shri Satbeer Singh Godara, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपीलसं./ Ita No. 37/Agr/2021 (िनधा"रणवष" / Assessment Year:2016-17) Al-Hamd Agro Food Product P. Ltd. Pr. Cit - 1 बनाम/ C/O Deepak Singh, Advocate Agra. Vs. 2, Court Of Wards Compound, Aligarh. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aafca-0964-R (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Deepak Singh, Adv. – Ld. Ar " थ"कीओरसे/Respondent By : Dr. Arun Kumar Yadav – Ld. Cit-Dr सुनवाईकीतारीख/Date Of Hearing : 19-02-2025 घोषणाकीतारीख /Date Of Pronouncement : 22.04.2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. By Way Of This Appeal, The Assessee Assails Invocation Of Revisionary Jurisdiction U/S 263 By Ld. Pr. Commissioner Of Income Tax-1, Agra (Pr.Cit) For Assessment Year (Ay) 2016-17 Vide Impugned Order Dated 31-03-2021 In The Matter Of An Assessment Framed By Ld. Ao U/S 143(3) Of The Act On 02-11-2016. Having Heard Rival Submissions & Upon Perusal Of Case Records, Our Adjudication Would Be As Under. 2. Upon Perusal Of Case Records, It Could Be Seen That The Assessee’S Case Was Subjected To Limited Scrutiny. During The Course Of Assessment Proceedings, Notices U/S 142(1) Were Issued To The Assessee Calling For Various Details Which Were Duly Been Responded

For Appellant: Sh. Deepak Singh, Adv. – Ld. ARFor Respondent: Dr. Arun Kumar Yadav – Ld. CIT-DR

Section 142(1)Section 143(3)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL “DB” BENCH, AGRA BEFORE HON’BLE SHRI SATBEER SINGH GODARA, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपीलसं./ ITA No. 37/Agr/2021 (िनधा"रणवष" / Assessment Year:2016-17) Al-Hamd Agro Food Product P. Ltd. Pr. CIT - 1 बनाम/ C/o Deepak Singh, Advocate Agra. Vs. 2, Court of Wards Compound, Aligarh. "थायीलेखासं./जीआइआरसं./PAN/GIR No. AAFCA-0964-R (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant by : Sh. Deepak Singh, Adv. – Ld. AR " थ"कीओरसे/Respondent by : Dr. Arun Kumar Yadav – Ld. CIT-DR सुनवाईकीतारीख/Date of Hearing : 19-02-2025 घोषणाकीतारीख /Date of P…

Rukmani Devi Jain, Agra vs. Pr.CIT.-1, Agra

The appeals stand allowed in terms of our above order

ITA 30/AGR/2021[2016-17]Status: DisposedITAT Agra22 Apr 2025AY 2016-17

Bench: Hon’Ble Shri Satbeer Singh Godara, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपीलसं./ Ita No. 29/Agr/2021 (िनधा"रणवष" / Assessment Year: 2015-16) & 2. आयकरअपीलसं./ Ita No.30/Agr/2021 (िनधा"रणवष" / Assessment Year: 2016-17) Smt. Rukmani Devi Jain Pr. Cit - 1 बनाम/ 37/396/17, Gopal Kunj Agra. Vs. Agra (Up)-282002. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Anxpj-7557-M (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Deependra Mohan, Ca – Ld. Ar " थ"कीओरसे/Respondent By : Dr. Arun Kumar Yadav – Ld. Cit-Dr सुनवाईकीतारीख/Date Of Hearing : 19-02-2025 घोषणाकीतारीख /Date Of Pronouncement : 22.04.2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. By Way Of These Appeals, The Assessee Assails Revision Of Order U/S 263 For Assessment Years (Ay) 2015-16 & 2016-17. First, We Take Up Appeal For Ay 2015-16 Which Assail Invocation Of Revisionary Jurisdiction U/S 263 By Ld. Pr. Commissioner Of Income Tax-1, Agra (Pr.Cit) Vide Impugned Order Dated 22-03-2021 In The Matter Of An Assessment Framed By Ld. Ao U/S 143(3) Of The Act On 24-12-2017. Having Heard Rival Submissions & Upon Perusal Of Case Records, Our Adjudication Would Be As Under.

For Appellant: Sh. Deependra Mohan, CA – Ld. ARFor Respondent: Dr. Arun Kumar Yadav – Ld. CIT-DR

Section 142(1)Section 143(3)Section 263Section 44A

…IN THE INCOME TAX APPELLATE TRIBUNAL “DB” BENCH, AGRA BEFORE HON’BLE SHRI SATBEER SINGH GODARA, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM 1. आयकरअपीलसं./ ITA No. 29/Agr/2021 (िनधा"रणवष" / Assessment Year: 2015-16) & 2. आयकरअपीलसं./ ITA No.30/Agr/2021 (िनधा"रणवष" / Assessment Year: 2016-17) Smt. Rukmani Devi Jain Pr. CIT - 1 बनाम/ 37/396/17, Gopal Kunj Agra. Vs. Agra (UP)-282002. "थायीलेखासं./जीआइआरसं./PAN/GIR No. ANXPJ-7557-M (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant by : Sh. Deependra Mohan, CA – Ld. AR " थ"कीओरसे/Respondent by : Dr. Arun Kumar Yadav – Ld. CIT-DR सुनवाईकीतारीख/Date o…

Rukmani Devi Jain, Agra vs. Pr.CIT-1, Agra

The appeals stand allowed in terms of our above order

ITA 29/AGR/2021[2015-16]Status: DisposedITAT Agra22 Apr 2025AY 2015-16

For Appellant: Sh. Deependra Mohan, CA – Ld. ARFor Respondent: Dr. Arun Kumar Yadav – Ld. CIT-DR

Section 142(1)Section 143(3)Section 263Section 44A

B.P. Oil Mills Ltd., Agra vs. Pr.CIT-1, Agra

The appeal stand allowed in terms of our above order

ITA 25/AGR/2021[2015-16]Status: DisposedITAT Agra22 Apr 2025AY 2015-16

Bench: SHRI SATBEER SINGH GODARA (Judicial Member), SHRI MANOJ KUMAR AGGARWAL (Accountant Member)

For Appellant: Sh. Deependra Mohan, CA – Ld. ARFor Respondent: Sh. Sukesh Kumar Jain – Ld. CIT/DR

Section 133(6)Section 142(1)Section 143(3)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL “DB” BENCH, AGRA BEFORE HON’BLE SHRI SATBEER SINGH GODARA, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं. / ITA No. 25/Agr/2021 (िनधा"रणवष" / Assessment Year:2015-16) बनाम/ B.P. Oil Mills Ltd. Pr. CIT-1, Maithan, Agra. Agra Vs. "थायीलेखासं./जीआइआरसं./PAN/GIR No. AAACB-6524-H (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant by : Sh. Deependra Mohan, CA – Ld. AR " थ"कीओरसे/Respondent by : Sh. Sukesh Kumar Jain – Ld. CIT/DR सुनवाईकीतारीख/Date of Hearing : 20-02-2025 घोषणाकीतारीख /Date of Pronouncement : 22.04.2025 आदेश / O R D E R Manoj Kumar Aggar…

Gdp Agro & Food Products Pvt Ltd, Gwalior vs. P CIT, Gwalior

The appeal stand allowed in terms of our above order

ITA 675/AGR/2018[2014-15]Status: DisposedITAT Agra22 Apr 2025AY 2014-15

Bench: HON’BLE SHRI SATBEER SINGH GODARA (Judicial Member), SHRI MANOJ KUMAR AGGARWAL (Accountant Member)

For Appellant: Sh. Deependra Mohan, CA – Ld. ARFor Respondent: Dr. Arun Kumar Yadav – Ld. CIT-DR

Section 133ASection 143(3)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL “DB” BENCH, AGRA BEFORE HON’BLE SHRI SATBEER SINGH GODARA, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपीलसं./ ITA No. 675/Agr/2018 (िनधा"रणवष" / Assessment Year:2014-15) GDP Agro & Food Products Pvt. Ltd. Pr. CIT बनाम/ Near Jain Temple, Gudi Guda ka Naka, Gwalior Vs. Bajriya, Lashkar, Gwalior (MP) "थायीलेखासं./जीआइआरसं./PAN/GIR No. AAECG-1517-G (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant by : Sh. Deependra Mohan, CA – Ld. AR " थ"कीओरसे/Respondent by : Dr. Arun Kumar Yadav – Ld. CIT-DR सुनवाईकीतारीख/Date of Hearing : 19-02-2025 घोषणाकीतारीख /Date…

Ashok Kumar Sharma, Morena vs. Pr. CIT, Gwalior

The appeal stand allowed in terms of our above order

ITA 370/AGR/2018[2014-15]Status: DisposedITAT Agra22 Apr 2025AY 2014-15

Bench: HON’BLE SHRI SATBEER SINGH GODARA, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL (Accountant Member)

For Appellant: Sh. Navin Gargh, Adv. – Ld. ARFor Respondent: Sh. Sukesh Kumar Jain – Ld. CIT-DR

Section 143(3)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL “DB” BENCH, AGRA BEFORE HON’BLE SHRI SATBEER SINGH GODARA, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपीलसं./ ITA No. 370/Agr/2018 (िनधा"रणवष" / Assessment Year:2014-15) Sh. Ashok Kumar Sharma Pr. CIT बनाम/ Bhumiya Road, P.H.E. Office, Gwalior Near Nai Tanki, Ambah, Vs. Morena (MP). "थायीलेखासं./जीआइआरसं./PAN/GIR No. BPRPS-5491-E (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant by : Sh. Navin Gargh, Adv. – Ld. AR " थ"कीओरसे/Respondent by : Sh. Sukesh Kumar Jain – Ld. CIT-DR सुनवाईकीतारीख/Date of Hearing : 20-02-2025 घोषणाकीतारीख /Date of Pronouncemen…

Pramod Kumar Goyal, Gwalior vs. Pr. CIT, Gwalior

The appeal stand allowed in terms of our above order

ITA 368/AGR/2018[2013-14]Status: DisposedITAT Agra22 Apr 2025AY 2013-14

Bench: Hon’Ble Shri Satbeer Singh Godara, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं. / Ita No. 368/Agr/2018 (िनधा"रणवष" / Assessment Year:2013-14) Pramod Kumar Goyal Pr. Cit बनाम/ (Prop. M/S. Shreyansh Traders) Gwalior Chhutmal Ki Bajariya, Maina Wali Gali, Vs. Dal Bazar, Gwalior(Mp). "थायीलेखासं./जीआइआरसं./Pan/Gir No. Agspg-1575-G (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Navin Gargh, Adv. – Ld. Ar " थ"कीओरसे/Respondent By : Sh. Sukesh Kumar Jain – Ld. Cit-Dr सुनवाईकीतारीख/Date Of Hearing : 20-02-2025 घोषणाकीतारीख /Date Of Pronouncement : 22.04.2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. By Way Of This Appeal, The Assessee Assails Invocation Of Revisionary Jurisdiction U/S 263 By Ld. Pr. Commissioner Of Income Tax, Gwalior (Pr.Cit) For Assessment Year (Ay) 2012-13 Vide Impugned Order Dated 23-03-2018 In The Matter Of An Assessment Framed By Ld. Ao U/S 143(3) Of The Act On 23-03-2016. Having Heard Rival Submissions & Upon Perusal Of Case Records, Our Adjudication Would Be As Under. 2. Upon Perusal Of Assessment Order, It Could Be Seen That The Assessee’S Return Of Income Was Scrutinized & During The Course Of Assessment Proceedings, Notices U/S 142(1) Were Issued Raising Various Queries Against The Assessee. The Assessee Claimed Exemption U/S 54B. Upon Perusal Of Computations & Various

For Appellant: Sh. Navin Gargh, Adv. – Ld. ARFor Respondent: Sh. Sukesh Kumar Jain – Ld. CIT-DR

Section 142(1)Section 143(3)Section 263Section 50CSection 54B

…IN THE INCOME TAX APPELLATE TRIBUNAL “DB” BENCH, AGRA BEFORE HON’BLE SHRI SATBEER SINGH GODARA, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं. / ITA No. 368/Agr/2018 (िनधा"रणवष" / Assessment Year:2013-14) Pramod Kumar Goyal Pr. CIT बनाम/ (Prop. M/s. Shreyansh Traders) Gwalior Chhutmal Ki Bajariya, Maina Wali Gali, Vs. Dal Bazar, Gwalior(MP). "थायीलेखासं./जीआइआरसं./PAN/GIR No. AGSPG-1575-G (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant by : Sh. Navin Gargh, Adv. – Ld. AR " थ"कीओरसे/Respondent by : Sh. Sukesh Kumar Jain – Ld. CIT-DR सुनवाईकीतारीख/Date of Hearing : 20-02-2025 घोषणाकी…

M/S L.B.Wines Private Limitted, Ludhiana vs. Pr.CIT-1, Ludhiana

The appeal stands allowed in terms of our above order

ITA 84/CHANDI/2021[2015-16]Status: DisposedITAT Chandigarh21 Apr 2025AY 2015-16

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपीलसं./ Ita No.84/Chandi/2021 (िनधा"रणवष" / Assessment Year: 2015-16) M/S L.B.Wines Private Ltd. Pr Cit-I B-1, 1446/13A Aaykar Bhawan, बनाम/ Chhoti Haibowal Rishi Nagar Vs. Ludhiana-141001. Ludhiana-141001 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Jldlo-0809-E (अपीलाथ"/Appellant) (""थ" / Respondent) : अपीलाथ"कीओरसे/ Appellant By : S/Shri Ashwani Kumar&Aditya Kumar (Ca) & Ms. Muskan Garg (Ca) – Ld. Ars ""थ"कीओरसे/Respondent By : Shri Rohit Sharma – Ld. Cit-Dr सुनवाईकीतारीख/Date Of Hearing : 13-03-2025 घोषणाकीतारीख /Date Of Pronouncement : 21-04-2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. By Way Of This Appeal, The Assessee Assails Invocation Of Revisionary Jurisdiction U/S 263 By Ld. Pr. Commissioner Of Income Tax, Ludhiana-1 (Pr.Cit) For Assessment Year (Ay) 2015-16 Vide Impugned Order Dated 23-03-2021 In The Matter Of An Assessment Framed By Ld. Ao U/S.143(3) Of The Act On 22-12-2017. 2. The Ld. Ar Advanced Arguments & Made Out A Case Of One Of The Possible Views. The Ld. Cit-Dr Also Advanced Arguments & Submitted That Ld. Ao Failed To Make Requisite Enquiries On The Issues

For Appellant: S/Shri Ashwani Kumar&Aditya Kumar (CA) and Ms. Muskan Garg (CA) – Ld. ARsFor Respondent: Shri Rohit Sharma – Ld. CIT-DR

Section 142(1)Section 143(3)Section 14ASection 194ISection 263

…taken by the Income-tax Officer is unsustainable in law. The said principal has been reiterated by Hon’ble Court in its subsequent judgment titled as CIT V/s Max India Ltd. (295 ITR 282). Similar principal has been followed in Grasim Industries Ltd. V/s CIT (321 ITR 92). The ratio ofall these decisions is that where two views are possible and AO has preferred one view against another view, order could not be said to be erroneous or prejudicial to the interest of the revenue. 6. Therefore, on the given facts, the impugned revision of assessment order could not be sustained in law. We order so. The assessment as f…