Indira Industries v. PCIT

95 Taxmann.com 103High Court2018#5218 most cited

What is Indira Industries v. PCIT authority for?

A revision order under section 263 of the Income-tax Act, 1961, is bad if it is barred by limitation. The revisionary authority must err in treating an order under section 147 as erroneous and prejudicial to revenue, and must provide findings on why the Assessing Officer's order is erroneous.

23

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2025.

Also referred to as

Indira Industries · PCIT · section 263 · revision u/s 263 · erroneous and prejudicial · section 147 · limitation · reassessment proceedings · income escaping assessment

Sections most often in play

Section 143(3)Section 147Section 263Section 142(1)Section 144BSection 148Section 115JBSection 143(1)

Issues it is cited on

section 263(2)revision u/s 263lack of enquirymalabar industrialerroneous and prejudicialincome escaping assessmentreason to believereopening of assessmentsection 263section 26reassessment proceedingsescapement of income

Judgments citing Indira Industries v. PCIT

CHILDREN WELFARE TRUST (REGD),FARIDABAD vs. CIT EXEMPTION, CHANDIGARH

In the result, Appeal of the Assessee is allowed

ITA 3637/DEL/2024[2016-17]Status: DisposedITAT Delhi08 Aug 2025AY 2016-17

Bench: Shri Yogesh Kumar U.S. & Shri Manish Agarwali.T.A. No. 3637/Del/2024 (A.Y 2016-17) Children Welfare Trust (Regd) Vs National Faceless C/O. Gita Balniketan Senior Assessment Centre, Secondary School, 3-E, Nit, Delhi (Nafac) Faridabad Delhi Pan: Aabtc6957B Appellant Respondent Assessee By Sh. Pavan Ved, Adv, Shri Mohit Gupta, Ca, Sh. Mirza, Ca & Shri Sarthakkh Aggarwal, Ca Revenue By Ms.Pooja Swaroop, Cit(Dr) Date Of Hearing 24/07/2025 Date Of Pronouncement 08/08/2025

Section 11(6)Section 139Section 143(3)Section 147Section 148Section 263

…1 ITA No. 3637/Del/2024 Children Welfare Trust Vs. CIT(E) IN THE INCOME TAX APPELLATE TRIBUNAL DELHI [ DELHI BENCH : “B” NEW DELHI] BEFORE SHRI YOGESH KUMAR U.S., JUDICIAL MEMBER AND SHRI MANISH AGARWAL, ACCOUNTANT MEMBER I.T.A. No. 3637/DEL/2024 (A.Y 2016-17) Children Welfare Trust (Regd) Vs National Faceless C/o. Gita BalNiketan Senior Assessment Centre, Secondary School, 3-E, NIT, Delhi (NaFAC) Faridabad Delhi PAN: AABTC6957B Appellant Respondent Assessee by Sh. Pavan Ved, Adv, Shri Mohit Gupta, CA, Sh. Mirza, CA and Shri Sarthakkh Aggarwal, CA Revenue by Ms.Pooja Swaroop, CIT(DR) Date of Hearing 24/07/…

INDIAN OVERSEAS BANK,CHENNAI vs. ACIT, LTU-2,, CHENNAI

In the result, both the appeals filed by the assessee are allowed

ITA 1571/CHNY/2024[2017-18]Status: DisposedITAT Chennai18 Dec 2024AY 2017-18

Bench: Shri Manu Kumar Giri, Hon’Ble & Shri S. R. Raghunatha, Hon’Bleआयकर अपील सं./Ita Nos.: 1570 & 1571/Chny/2024 िनधा"रण वष" / Assessment Years: 2016-17 & 2017-18 Indian Overseas Bank, The Principal Commissioner Of 763, Anna Salai, V. Income Tax, Anna Road, Chennai -4, Chennai – 600 002. Chennai -600 034. [Pan: Aaaci-1223-J] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri. C. Naresh, Ca : Shri. Nilay Baran Som, Cit ""यथ" क" ओर से/Respondent By सुनवाई क" तारीख/Date Of Hearing : 25.09.2024 घोषणा क" तारीख/Date Of Pronouncement : 18.12.2024 आदेश /O R D E R Per S. R. Raghunatha:

For Appellant: Shri. C. Naresh, CA
Section 143(3)Section 147Section 148Section 263

…as agreed by the Id. CIT-DR at the time of hearing based on the decisions of Hon'ble Supreme Court and other Hon’ble courts: - CIT Vs. Alagendran Finance Limited (162 Taxmann 465) – (SC), - CIT Vs.IDBI Ltd (152 taxmann.com 591) - (SC) and - Indira Industries (95 Taxmann.com 103) – Madras High court. In view of the above it is respectfully submitted that the Learned ld.PCIT grossly erred in treating the order under section 147 of the Act as erroneous and prejudicial to the interest of the revenue. 5.2 Without prejudicial to the above, the ld.AR submitted the following on each of the issue raised by ld. PCIT. a) A…

INDIAN OVERSEAS BANK,CHENNAI vs. DCIT, LTU-2,, CHENNAI

In the result, both the appeals filed by the assessee are allowed

ITA 1570/CHNY/2024[2016-17]Status: DisposedITAT Chennai18 Dec 2024AY 2016-17

Bench: Shri Manu Kumar Giri, Hon’Ble & Shri S. R. Raghunatha, Hon’Bleआयकर अपील सं./Ita Nos.: 1570 & 1571/Chny/2024 िनधा"रण वष" / Assessment Years: 2016-17 & 2017-18 Indian Overseas Bank, The Principal Commissioner Of 763, Anna Salai, V. Income Tax, Anna Road, Chennai -4, Chennai – 600 002. Chennai -600 034. [Pan: Aaaci-1223-J] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri. C. Naresh, Ca : Shri. Nilay Baran Som, Cit ""यथ" क" ओर से/Respondent By सुनवाई क" तारीख/Date Of Hearing : 25.09.2024 घोषणा क" तारीख/Date Of Pronouncement : 18.12.2024 आदेश /O R D E R Per S. R. Raghunatha:

For Appellant: Shri. C. Naresh, CA
Section 143(3)Section 147Section 148Section 263

…as agreed by the Id. CIT-DR at the time of hearing based on the decisions of Hon'ble Supreme Court and other Hon’ble courts: - CIT Vs. Alagendran Finance Limited (162 Taxmann 465) – (SC), - CIT Vs.IDBI Ltd (152 taxmann.com 591) - (SC) and - Indira Industries (95 Taxmann.com 103) – Madras High court. In view of the above it is respectfully submitted that the Learned ld.PCIT grossly erred in treating the order under section 147 of the Act as erroneous and prejudicial to the interest of the revenue. 5.2 Without prejudicial to the above, the ld.AR submitted the following on each of the issue raised by ld. PCIT. a) A…

INDIAN EDUCATION SOCIETY,MUMBAI vs. CIT (E), MUMBAI

In the result, appeal of the assessee is allowed

ITA 2923/MUM/2024[2016-17]Status: DisposedITAT Mumbai30 Oct 2024AY 2016-17

Bench: Shri Amit Shukla & Shri Girish Agrawalassessment Year: 2016-17

For Appellant: Shri Devendra Jain, AdvocateFor Respondent: Shri Jayant Jhaveri, CIT, DR
Section 10(23)Section 11Section 11(2)Section 12ASection 147Section 148Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH MUMBAI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER Assessment Year: 2016-17 Indian Education Society, Commissioner of Income Tax 135/145, Raja Shivaji (E), Mumbai Vidyasankul, Vs. L.N. Road, Hindu Colony, Dadar (East), Mumbai 400 014 (PAN : AAAT12540P) (Assessee) (Respondent) Present for: Assessee : Shri Devendra Jain, Advocate Revenue : Shri Jayant Jhaveri, CIT, DR Date of Hearing : 29.10.2024 Date of Pronouncement : 30.10.2024 O R D E R PER GIRISH AGRAWAL, ACCOUNTANT MEMBER: This appeal filed by the assessee is against…

LATITUDE INFRAVENTURES,NAGPUR vs. PCIT,NAGPUR-1, NAGPUR

In the result, appeal filed by the assessee for assessment year 2017–18

ITA 350/NAG/2024[2017-18]Status: DisposedITAT Nagpur22 Oct 2024AY 2017-18

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri Abhay AgrawalFor Respondent: Shri Sandipkumar Salunke
Section 143(1)Section 143(3)Section 147Section 148Section 263Section 263(2)

…m 142 (Bombay) High Court of Bombay (Refer Pages 7 to 13 of legal paperbook)  M/s Jainsons Agrochem Industries v. PCIT Writ petition no. 2136/2024 High Court of Rajasthan at Jodhpur (Refer Pages 29 to 38 of legal paperbook)  Indira Industries v. PCIT [2018] 95 Taxmann.com 103 (Madras) High Court of Madras. (Refer Pages 41 to 46 of legal paperbook)  Indira Industries v. PCIT [2018] 95 Taxmann.com 292 (Madras) High Court of Madras. (Refer Pages 47 to 51 of legal paperbook)  CIT v. Bharti Airtel Ltd. [2013] 37 Taxmann.com 218 (Delhi) High Court of Delhi (Refer Pages 52 to 53 of legal paperbook)  CIT v. Industri…

LATITUDE INFRAVENTURES,NAGPUR vs. PCIT,NAGPUR-1, NAGPUR

In the result, appeal filed by the assessee for assessment year 2017–18

ITA 349/NAG/2024[2016-17]Status: DisposedITAT Nagpur22 Oct 2024AY 2016-17

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri Abhay AgrawalFor Respondent: Shri Sandipkumar Salunke
Section 143(1)Section 143(3)Section 147Section 148Section 263Section 263(2)

…m 142 (Bombay) High Court of Bombay (Refer Pages 7 to 13 of legal paperbook)  M/s Jainsons Agrochem Industries v. PCIT Writ petition no. 2136/2024 High Court of Rajasthan at Jodhpur (Refer Pages 29 to 38 of legal paperbook)  Indira Industries v. PCIT [2018] 95 Taxmann.com 103 (Madras) High Court of Madras. (Refer Pages 41 to 46 of legal paperbook)  Indira Industries v. PCIT [2018] 95 Taxmann.com 292 (Madras) High Court of Madras. (Refer Pages 47 to 51 of legal paperbook)  CIT v. Bharti Airtel Ltd. [2013] 37 Taxmann.com 218 (Delhi) High Court of Delhi (Refer Pages 52 to 53 of legal paperbook)  CIT v. Industri…

BONJOUR ESTATES (P) LIMITED,NEW DELHI vs. PR.CIT-1, NEW DELHI

In the result appeal of the assessee partly allowed

ITA 732/DEL/2021[2010-11]Status: DisposedITAT Delhi11 Apr 2023AY 2010-11

Bench: Shri Chandra Mohan Garg & Shri B.R.R. Kumarassessment Year: 2010-11 M/S. Bonjour Estates (P) Ltd., The Pcit (1), C-444, Defence Colony, New New Delhi 110002 Delhi 110024 Vs. Pan Aaecn 4851 H (Appellant) (Respondent) For Assessee : Shri Neeraj Mangla, Ca For Revenue : Shri P. Praveen Sidharth, Cit Dr

For Appellant: Shri Neeraj Mangla, CAFor Respondent: Shri P. Praveen Sidharth, CIT DR
Section 139Section 143(1)Section 143(3)Section 148Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: A: NEW DELHI BEFORE SHRI CHANDRA MOHAN GARG, JUDICIAL MEMBER AND SHRI B.R.R. KUMAR, ACCOUNTANT MEMBER Assessment Year: 2010-11 M/s. Bonjour Estates (P) Ltd., The PCIT (1), C-444, Defence Colony, New New Delhi 110002 Delhi 110024 vs. PAN AAECN 4851 H (Appellant) (Respondent) For Assessee : Shri Neeraj Mangla, CA For Revenue : Shri P. Praveen Sidharth, CIT DR Date of Hearing : 15.02.2023 Date of Pronouncement : 11.04.2023 ORDER PER CHANDRA MOHAN GARG, J.M. This appeal filed by the assessee is directed against the order dated 28.03.2021 of the Ld. PCIT(1), New Del…

JVR RETAILS PRIVATE LIMITED ,HYDERABAD vs. DEPUTY COMMISSIONER OF INCOME TAX ,CIRCLE -2(1), HYDERABAD

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

ITA 175/HYD/2021[2012-13]Status: DisposedITAT Hyderabad31 Jan 2023AY 2012-13

Bench: Shri Rama Kanta Panda & Shri K.Narasimha Charyassessment Year: 2012-13 Jvr Retails Private Limited Vs Dcit, Circle-2(1) C/O. Murali & Co. . Hyderabad Chartered Accountants 6-3-655/2/3, Somajiguda Hyderabad-500 082 Pan : Aaccv9428J (Appellant) (Respondent) Assessee By: Shri M.V.Joshi Appeared For P.Murali Mohan Rao, Ca Revenue By: Shri Jeevan Lal Lavidiya, Cit-Dr Date Of Hearing: 14.01.2023 Date Of Pronouncement: 31.01.2023 O R D E R Per Shri Rama Kanta Panda (A.M.): This Appeal Filed By The Assessee Is Directed Against The Order Dated 16.03.2021 Passed U/S. 263 By The Learned Principal Commissioner Of Income Tax -2, Hyderabad Relating To A Y 2012-13. 2. Facts Of The Case, In Brief, Are That The Assessee Is A Domestic Company Engaged In The Business Of Retails & Manufacturing Of Jewelry. It Filed Its Return Of Income Declaring Total Income Of Rs. 49,97,390/- On 08.09.2012 Which Was Processed U/S 143(1) On 21.02.2013. Subsequently, The Ao Reopened The Assessment By Recording Reasons As Per Provisions Of Section 147. The Reasons To Believe Which Was Put Up Before The Ld.Pcit-2 For Approval & Which Has Been Reproduced By The Ao In The Body Of The Assessment Order Read As Under:-

For Appellant: Shri M.V.Joshi appeared for P.Murali Mohan Rao, CAFor Respondent: Shri Jeevan Lal
Section 143(1)Section 143(3)Section 147Section 148Section 263Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘B’ Bench, Hyderabad Before Shri Rama Kanta Panda, Accountant Member AND Shri K.Narasimha Chary, Judicial Member Assessment Year: 2012-13 JVR Retails Private Limited Vs DCIT, Circle-2(1) C/o. Murali & Co. . Hyderabad Chartered Accountants 6-3-655/2/3, Somajiguda Hyderabad-500 082 PAN : AACCV9428J (Appellant) (Respondent) Assessee by: Shri M.V.Joshi appeared for P.Murali Mohan Rao, CA Revenue by: Shri Jeevan Lal Lavidiya, CIT-DR Date of hearing: 14.01.2023 Date of pronouncement: 31.01.2023 O R D E R Per Shri Rama Kanta Panda (A.M.): This appeal filed by the assessee…

M/S. GLINT INFRAPROJECTS PVT. LTD,MUMBAI vs. PR. COMM OF INCOME TAX OFFICER, , MUMBAI-1

In the result, the appeal filed

ITA 871/MUM/2022[2012-13]Status: DisposedITAT Mumbai27 Dec 2022AY 2012-13

Bench: Shri Om Prakash Kant () & Shri Rahul Chaudhary () Assessment Year: 2012-13 M/S Glint Infraprojects Pvt. Pr. Cit-1, Ltd, Room No. 330, 3Rd Floor, 5Th Floor, Sunteck Centre, 37- Vs. Aayakar Bhavan, Maharshi 40, Subhash Road, Vile Parle Karve Road, (East), Mumbai-400020. Mumbai-400057. Pan No. Aadcg 5620 L Appellant Respondent Assessee By : Mr. Rakesh Joshi Revenue By : Mr. Ashok Kumar Kardam, Cit-Dr : Date Of Hearing 02/11/2022 Date Of Pronouncement : 27/12/2022

For Appellant: Mr. Rakesh JoshiFor Respondent: Mr. Ashok Kumar Kardam, CIT-DR
Section 143(3)Section 147Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND SHRI RAHUL CHAUDHARY (JUDICIAL MEMBER) Assessment Year: 2012-13 M/s Glint Infraprojects Pvt. Pr. CIT-1, Ltd, Room No. 330, 3rd floor, 5th floor, Sunteck Centre, 37- Vs. Aayakar Bhavan, Maharshi 40, Subhash Road, Vile Parle Karve Road, (East), Mumbai-400020. Mumbai-400057. PAN No. AADCG 5620 L Appellant Respondent Assessee by : Mr. Rakesh Joshi Revenue by : Mr. Ashok Kumar Kardam, CIT-DR : Date of Hearing 02/11/2022 Date of pronouncement : 27/12/2022 ORDER PER OM PRAKASH KANT, AM This appeal by the a…

SIVAKUMARAN PUGAZHENDHI,CHENNAI vs. PCIT,, CHENNAI-4

In the result, the appeal of the assessee is allowed

ITA 27/CHNY/2022[2014-15]Status: DisposedITAT Chennai21 Sept 2022AY 2014-15

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwalआयकर अपील सं./Ita No.27/Chny/2022 िनधा"रण वष" /Assessment Year: 2014-15 Sivakumaran Pugazhendhi, The Principal Commissioner 70 Raja Agraharam Street, Vs. Of Income Tax, Poonamalle, Chennai-4. Chennai – 600 056. [Pan: Aiapp-7309-R] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Ms. T.V. Muthu Abirami, Advocate ""यथ" क" ओर से /Respondent By : Shri M. Rajan, Cit सुनवाई क" तारीख/Date Of Hearing : 05.09.2022 : 21.09.2022 घोषणा क" तारीख /Date Of Pronouncement आदेश / O R D E R

For Appellant: Ms. T.V. Muthu Abirami, AdvocateFor Respondent: Shri M. Rajan, CIT
Section 143(3)Section 147Section 263

…आयकर अपीलीय अिधकरण, ‘सी’ "यायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH: CHENNAI "ी महावीर "सह, उपा"य" एवं "ी मनोज कुमार अ"वाल, लेखा सद"य के सम" BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENTAND SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.27/Chny/2022 िनधा"रण वष" /Assessment Year: 2014-15 Sivakumaran Pugazhendhi, The Principal Commissioner 70 Raja Agraharam Street, Vs. of Income Tax, Poonamalle, Chennai-4. Chennai – 600 056. [PAN: AIAPP-7309-R] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant by : Ms. T.V. Muthu Abirami, Advocate ""यथ" क" ओर से /Respondent by : S…

ABT LIMITED,CHENNAI vs. THE PCIT(CENTRAL), CHENNAI

In the result, appeal filed by the assessee is allowed

ITA 62/CHNY/2021[2014-15]Status: DisposedITAT Chennai24 Aug 2022AY 2014-15

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./I.T.A. Nos. 61 & 62/Chny/2021 िनधा"रण वष"/Assessment Years:2013-14 & 2014-15 M/S. Abt Limited, The Principal Commissioner Of 180, Race Course Road, Vs. Income Tax (Central), Coimbatore 641 018. Chennai-2, Chennai. [Pan:Aabca8398K] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri N. Arjun Raj, C.A. ""थ" की ओर से/Respondent By : Shri M. Rajan, Cit सुनवाई की तारीख/ Date Of Hearing : 01.08.2022 घोषणा की तारीख /Date Of Pronouncement : 24.08.2022 आदेश /O R D E R Per V. Durga Rao: Both The Appeals Filed By The Assessee Are Directed Against Different Orders Of The Ld. Principal Commissioner Of Income Tax (Central), Chennai-2, Chennai, Dated 04.03.2021 & 05.03.2021 Relevant To The Assessment Years 2013-14 & 2014-15 Respectively Challenging The Revision Orders Passed Under Section 263 Of The Income Tax Act, 1961 [“Act” In Short].

For Appellant: Shri N. Arjun Raj, C.AFor Respondent: Shri M. Rajan, CIT
Section 115JSection 132Section 143(1)Section 143(2)Section 143(3)Section 14ASection 153ASection 263

…आयकर अपीलीय अिधकरण, ’सी’ "ायपीठ, चे"ई IN THE INCOME-TAX APPELLATE TRIBUNAL ‘C’ BENCH, CHENNAI "ी वी दुगा" राव "ाियक सद" एवं "ी जी. मंजुनाथा, लेखा सद" के सम" Before Shri V. Durga Rao, Judicial Member & Shri G. Manjunatha, Accountant Member आयकर अपील सं./I.T.A. Nos. 61 & 62/Chny/2021 िनधा"रण वष"/Assessment Years:2013-14 & 2014-15 M/s. ABT Limited, The Principal Commissioner of 180, Race Course Road, Vs. Income Tax (Central), Coimbatore 641 018. Chennai-2, Chennai. [PAN:AABCA8398K] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant by : Shri N. Arjun Raj, C.A. ""थ" की ओर से/Respondent by : Shri M. Ra…

ABT LIMITED,COIMBATORE vs. THE PRINCIPAL COMMISSIONER OF INCOME TAX CENTRAL, CHENNAI

In the result, appeal filed by the assessee is allowed

ITA 61/CHNY/2021[2013-14]Status: DisposedITAT Chennai24 Aug 2022AY 2013-14

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./I.T.A. Nos. 61 & 62/Chny/2021 िनधा"रण वष"/Assessment Years:2013-14 & 2014-15 M/S. Abt Limited, The Principal Commissioner Of 180, Race Course Road, Vs. Income Tax (Central), Coimbatore 641 018. Chennai-2, Chennai. [Pan:Aabca8398K] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri N. Arjun Raj, C.A. ""थ" की ओर से/Respondent By : Shri M. Rajan, Cit सुनवाई की तारीख/ Date Of Hearing : 01.08.2022 घोषणा की तारीख /Date Of Pronouncement : 24.08.2022 आदेश /O R D E R Per V. Durga Rao: Both The Appeals Filed By The Assessee Are Directed Against Different Orders Of The Ld. Principal Commissioner Of Income Tax (Central), Chennai-2, Chennai, Dated 04.03.2021 & 05.03.2021 Relevant To The Assessment Years 2013-14 & 2014-15 Respectively Challenging The Revision Orders Passed Under Section 263 Of The Income Tax Act, 1961 [“Act” In Short].

For Appellant: Shri N. Arjun Raj, C.AFor Respondent: Shri M. Rajan, CIT
Section 115JSection 132Section 143(1)Section 143(2)Section 143(3)Section 14ASection 153ASection 263

…आयकर अपीलीय अिधकरण, ’सी’ "ायपीठ, चे"ई IN THE INCOME-TAX APPELLATE TRIBUNAL ‘C’ BENCH, CHENNAI "ी वी दुगा" राव "ाियक सद" एवं "ी जी. मंजुनाथा, लेखा सद" के सम" Before Shri V. Durga Rao, Judicial Member & Shri G. Manjunatha, Accountant Member आयकर अपील सं./I.T.A. Nos. 61 & 62/Chny/2021 िनधा"रण वष"/Assessment Years:2013-14 & 2014-15 M/s. ABT Limited, The Principal Commissioner of 180, Race Course Road, Vs. Income Tax (Central), Coimbatore 641 018. Chennai-2, Chennai. [PAN:AABCA8398K] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant by : Shri N. Arjun Raj, C.A. ""थ" की ओर से/Respondent by : Shri M. Ra…

M/S. RAVI FOUNDATION ,MUMBAI vs. PR. CIT-17, MUMBAI

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

ITA 884/MUM/2021[2010-11]Status: DisposedITAT Mumbai26 Apr 2022AY 2010-11
For Appellant: Ms. Arati AggarwalFor Respondent: Shri T. Shankar (Sr. AR)
Section 133ASection 143(3)Section 263Section 263(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI AMARJIT SINGH, JM AND SHRI S. RIFAUR RAHMAN, AM आयकर अपील सं/ I.T.A. No.884/Mum/2021 (ननधधारण वर्ा / Assessment Years: 2010-11) बनधम/ M/s. Ravi Foundation PCIT-17 Room No.120, 1st Floor, 76, Laxmi Palace, Vs. Mathuradas Road, Kandivali Kautilya Bhawan, C-41 (W), Mumbai-400067. to C-43, G Block, Bandra Kurla Complex Bandra (E), Mumbai- 400051. स्थधयी लेखध सं./जीआइआर सं./PAN/GIR No. : AAAFR2515F (अपीलाथी /Appellant) (प्रत्यथी / Respondent) .. Assessee by: Ms. Arati Aggarwal Revenue by: Shri T. Shankar (Sr. AR) सुनवाई की तारीख / Date of Hearing: 29…

KARAN POLYMERS PVT LTD,KOLKATA vs. PCIT-2, KOLKATA

In the result, the appeal of the assessee is allowed as per the terms indicated herein above

ITA 270/KOL/2021[2011-12]Status: DisposedITAT Kolkata06 Apr 2022AY 2011-12

Bench: Sri Aby T. Varkey & Sri Manish Borad)

Section 143(3)Section 147Section 148Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘A’ BENCH, KOLKATA (Before Sri Aby T. Varkey, Judicial Member & Sri Manish Borad, Accountant Member) I.T.A. No.: 270/Kol/2021 Assessment Year: 2011-12 Karan Polymers Pvt. Ltd.........................................................Appellant [PAN: AABCK 3114 F] Vs. Pr. CIT, Kolkata-2................................................................Respondent Appearances by: Sh. S.K. Tulsiyan, Adv. and Ms. Puja Somani, appeared on behalf of the Assessee. Md. Ghayas Uddin, CIT (D/R), appeared on behalf of the Revenue. Date of concluding the hearing : February 28th, 2022 Dat…

BRAMHANI INDUSTRIES LIMITED, JAMMALAMADUGU,KADAPA vs. DCIT, CIRCLE-1(3), HYDERABAD, HYDERABAD

In the result, appeal of the assessee is partly allowed and the appeal of the Revenue is dismissed

ITA 512/HYD/2017[2010-11]Status: DisposedITAT Hyderabad06 Jan 2022AY 2010-11

Bench: Shri A. Mohan Alankamony & Sri Chandra Mohan Garga.Y. 2010-11 Bramhani Industries Limited, Vs. Dcit, Jammalamadugu. Circle-1(3), Pan: Aadcb 1666 M Hyderabad. (Appellant) (Respondent) Ay: 2010-11 Dcit, Vs. Bramhani Industries Circle-1(2), Limited, Hyderabad. Jammalamadugu. Pan: Aadcb 1666 M (Appellant) (Respondent) Assessee By Sri Gowtham Jain Revenue By Sri K.V. Aravind, Sr. Standing Counsel For Dr Date Of Hearing: 12/10/2021 Date Of Pronouncement: 06/01/2022 Order

Section 144Section 234ASection 249(3)Section 68

…Limited (394 ITR 680); (ii) Pr. CIT vs. Apeak Infotech (88 taxmann.com 695); (iii) ACIT vs. Swiftsol (I) Pvt Ltd ( 171 ITD 577 (ITAT Nag); (iv) ACIT vs. Goldmohur Design & Apparel Park Ltd (96 Taxmann.com 375) (ITAT Mum.); (v) DCIT vs. RCP Infratech (P) Ltd (95 Taxmann.com 103) (ITAT Raipur). Moreover, it is also apparent that all the entities who had infused funds in the assessee company had filed their return of income and they were assessed to tax. From the return of income and the statement of accounts furnished by the assessee it is also evident that the entities who infused funds in the assessee company ha…

DCIT, CIRCLE-1(2), HYDERABAD, HYDERABAD vs. BRAMHANI INDUSTRIES LIMITED, JAMMALAMADUGU, YSR DIST., YSR DIST.

In the result, appeal of the assessee is partly allowed and the appeal of the Revenue is dismissed

ITA 398/HYD/2017[2010-11]Status: DisposedITAT Hyderabad06 Jan 2022AY 2010-11

Bench: Shri A. Mohan Alankamony & Sri Chandra Mohan Garga.Y. 2010-11 Bramhani Industries Limited, Vs. Dcit, Jammalamadugu. Circle-1(3), Pan: Aadcb 1666 M Hyderabad. (Appellant) (Respondent) Ay: 2010-11 Dcit, Vs. Bramhani Industries Circle-1(2), Limited, Hyderabad. Jammalamadugu. Pan: Aadcb 1666 M (Appellant) (Respondent) Assessee By Sri Gowtham Jain Revenue By Sri K.V. Aravind, Sr. Standing Counsel For Dr Date Of Hearing: 12/10/2021 Date Of Pronouncement: 06/01/2022 Order

Section 144Section 234ASection 249(3)Section 68

…Limited (394 ITR 680); (ii) Pr. CIT vs. Apeak Infotech (88 taxmann.com 695); (iii) ACIT vs. Swiftsol (I) Pvt Ltd ( 171 ITD 577 (ITAT Nag); (iv) ACIT vs. Goldmohur Design & Apparel Park Ltd (96 Taxmann.com 375) (ITAT Mum.); (v) DCIT vs. RCP Infratech (P) Ltd (95 Taxmann.com 103) (ITAT Raipur). Moreover, it is also apparent that all the entities who had infused funds in the assessee company had filed their return of income and they were assessed to tax. From the return of income and the statement of accounts furnished by the assessee it is also evident that the entities who infused funds in the assessee company ha…

VINAYAKA MEDICAL CARE CENTRE PVT LTD,SALEM vs. ACIT, CIRCLE-1, SALEM

In the result, appeal filed by the assessee is allowed

ITA 90/CHNY/2021[2011-12]Status: DisposedITAT Chennai03 Jan 2022AY 2011-12

Bench: Shri V.Durga Rao & Shri G. Manjunathaआयकर अपीलसं./ I.T.A. No. 90/Chny/ 2021 ("नधा"रणवष" / Assessment Year: 2011-12)

For Appellant: Dr. S. Palani Kumar, CIT(DR)For Respondent: 22.12.2021
Section 143(3)Section 147Section 245D(4)Section 263

…आयकर अपील"य अ"धकरण,‘डी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘D’ BENCH, CHENNAI "ी वी.दुगा" राव, "या"यक सद"य एवं "ी जी.मंजुनाथ, लेखा सद"य के सम& BEFORE SHRI V.DURGA RAO, JUDICIAL MEMBER AND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER आयकर अपीलसं./ I.T.A. No. 90/Chny/ 2021 ("नधा"रणवष" / Assessment Year: 2011-12) M/s. Vinayaka Medical Care Centre Pvt. Vs The Assistant Commissioner of Ltd., Income Tax, 44A, Second Agraharam, Circle-1, Salem. Salem-636 001. PAN: AAACV 6921A (अपीलाथ"/Appellant) (""यथ"/Respondent) : Mr. T. Vasudevan, Advocate अपीलाथ"क"ओरसे / Appellant by : Dr. S. Palani Kumar, CIT(DR) ""यथ…

JINDAL STEEL & POWER LTD.,HISAR vs. CIT, HISAR

In the result, appeal of the assessee is allowed

ITA 1462/DEL/2016[2005-06]Status: DisposedITAT Delhi16 Nov 2021AY 2005-06

Bench: Shri Amit Shukla & Dr. B.R.R. Kumar

For Appellant: Shri Salil Kapoor, AdvFor Respondent: Sh. S. Najmi, CIT
Section 143(3)Section 147Section 263Section 263(2)Section 80

…IN THE INCOME TAX APPELLATE TRIBUNAL ( Delhi Bench “D”, NEW DELHI) (Through Video Conferencing) BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER and Dr. B.R.R. KUMAR , ACCOUNTANT MEMBER ITA No. 1462/Del./2016, A.Y. : 2005-06 M/s. Jindal Steel & Power Ltd. Vs Commissioner of Income Tax, Jindal Centre, Hisar, Delhi Road, Hisar, Haryana Haryana, India (APPELLANT) (RESPONDENT) (PAN : AAACJ7097D) Assessee by : Shri Salil Kapoor, Adv. Revenue by : Sh. S. Najmi, CIT Date of Hearing: 13.09.2021 Date of Pronouncement: 16 .11.2021 O R D E R PER B.R.R.KUMAR, ACCOUNTANT MEMBER : This appeal has been filed by the assessee…

ROYAL WESTERN INDIA TURF CLUB,MUMBAI vs. PR. CIT -8, MUMBAI

In the result, appeal is allowed, as indicated above

ITA 640/MUM/2021[2011-12]Status: DisposedITAT Mumbai12 Oct 2021AY 2011-12

Bench: Shri Saktijit Dey () & Shri Rajesh Kumar ()

Section 115JSection 143(3)Section 147Section 263Section 263(2)

…1 ITA 640/Mum/2021 IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY (JUDICIAL MEMBER) AND SHRI RAJESH KUMAR (ACCOUNTANT MEMBER) I.T.A. No.640/Mum/2021 (Assessment year 2011-12) Royal Western India Turf Club vs Principal Commissioner of Income- Mahalaxmi Race Course tax-8, Mumbai Mahalxmi, Mumbai-400 034 PAN : AABCR8519H APPELLANT RESPONDENT Appellant by S/Shri Salil Kapoor, Sumit Lalchandani & Smt Ananya Kapoor, AR Respondent by Smt. Sunita Billa, [CIT, (DR)] Date of hearing 23-09-2021 Date of pronouncement 12-10-2021 O R D E R Per Saktijit Dey (JM) Captioned appeal has been…

M/S SEYAD SHARIAT FINANCE LIMITED,TIRUNELVELI vs. PRINCIPAL COMMISSIONER OF INCOME TAX,CENTRAL -2., CHENNAI

In the result, appeal filed by the assessee is allowed

ITA 979/CHNY/2020[2013-14]Status: DisposedITAT Chennai17 Sept 2021AY 2013-14

Bench: Shri V.Durga Rao & Shri G.Manjunathaआयकर अपीलसं./ I.T.A.No.979/Chny/2020 ("नधा"रणवष" / Assessment Year: 2013-14) M/S. Seyad Shariat Finance Ltd., Vs The Principal Commissioner Of 54B/8A, Kangadhara Building Income Tax, Central-2, S N High Road, Chennai. Tirunelveli-627 001. Pan: Aadcs 9042E (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr. Abani Kanta Nayak, CITFor Respondent: 26.08.2021
Section 132Section 143(3)Section 153ASection 263Section 68Section 80I

…आयकर अपील"य अ"धकरण,‘बी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘B’ BENCH, CHENNAI "ी वी. दुगा" राव, "या"यक सद"य एवं "ी जी.मंजुनाथ, लेखा सद"य के सम% BEFORE SHRI V.DURGA RAO, JUDICIAL MEMBER AND SHRI G.MANJUNATHA, ACCOUNTANT MEMBER आयकर अपीलसं./ I.T.A.No.979/Chny/2020 ("नधा"रणवष" / Assessment Year: 2013-14) M/s. Seyad Shariat Finance Ltd., Vs The Principal Commissioner of 54B/8A, Kangadhara Building Income Tax, Central-2, S N High Road, Chennai. Tirunelveli-627 001. PAN: AADCS 9042E (अपीलाथ"/Appellant) (""यथ"/Respondent) : Mr. B.Ramakrishnan, FCA अपीलाथ"क"ओरसे/ Appellant by : Mr. Abani Kanta Nayak,…

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