Indira Industries v. PCIT

95 Taxmann.com 103High Court2018#5133 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 366,314 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

Jindal Steel & Power Ltd., New Delhi vs. Prcit, Gurugram

In the result appeal of the assessee is allowed on the issue of the impugned order passed beyond the prescribed time, other issues are left open

ITA 4607/DEL/2019[2009-10]Status: DisposedITAT Delhi14 May 2020AY 2009-10
For Appellant: ShriSalilKapoor, AdvFor Respondent: ShriRaman Chopra[CIT] –
Section 143Section 144CSection 147Section 263Section 263(2)Section 92C

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH „C‟ ”H-1”: NEW DELHI BEFORESHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER & Shri K N CHARRY , JUDICIAL MEMBER Jindal Steel & Power Ltd. Pr. CIT, 12, BhikajiCama Place, Vs. Gurgaon. New Delhi – 110 029. PAN : AAACJ7097D (Appellant) (Respondent) Revenue by : ShriRaman Chopra[CIT] – DR Assessee by: ShriSalilKapoor, Adv.; ShriSunitLal; Ms. Chandani, Advs.; Ms. AnanyaKapoor, Adv. Date of Hearing 19/03/2020 Date of pronouncement 14/05/2020 O R D E R PER PRASHANT MAHARISHI, A. M. : 01 This appeal is filed by assessee, M/s Jindal steel and Power Ltd ( Assessee , Appellant) against…

M/S.Kathawala Realtors LLP, Mumbai vs. DCIT(A)-6(4), Mumbai

The appeal of the assessee is allowed in terms of our aforesaid observations

ITA 1633/MUM/2019[2014-15]Status: DisposedITAT Mumbai13 Dec 2019AY 2014-15

Bench: Shri G. Manjunatha & Shri Ravish Sood

For Appellant: S/shri Naresh Jain, Mahavir Jain A.R‟sFor Respondent: Shri Manoj Kumar Singh, D.R
Section 133ASection 143(1)Section 143(2)Section 143(3)

…P a g e | 1 ITA Nos. 1633 & 1634/Mum/2019 AYs.2014-15 & 2015-16 M/s Kathawala Realtors LLP Vs. DCIT(A)-6(4) IN THE INCOME TAX APPELLATE TRIBUNAL “H” Bench, Mumbai Before Shri G. Manjunatha, Accountant Member and Shri Ravish Sood, Judicial Member ITA Nos.1633 & 1634/Mum/2019 (Assessment Years: 2014-15 & 2015-16) M/s Kathawala Realtors LLP DCIT -6(4) 42, Cambata Building, Room No. 1925, 19th Floor, 4th Floor, M.K. Road, Air India Building, Vs. Churchgatte, Nariman Point, Mumbai – 20 Mumbai - 400021 PAN – AAKFK5930H (Appellant) (Respondent) Appellant by: S/shri Naresh Jain, Mahavir Jain A.R‟s Respondent by: Shri M…

Metropolitan Stock Exchange of India Private Limited, Mumbai vs. Principal Commissioner of Income Tax - 14, Mumbai

In the result, this appeal by the assessee stands partly allowed

ITA 4081/MUM/2018[2010-11]Status: DisposedITAT Mumbai22 Oct 2018AY 2010-11

Bench: Shri Shamim Yahya, Am & Shri Ram Lal Negi, Jm

For Appellant: Shri Sumant Chadha &
Section 142Section 147Section 148Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SHRI SHAMIM YAHYA, AM AND SHRI RAM LAL NEGI, JM I.T.A. No.4081/Mum/2018 (Assessment Year: 2010-11) M/s. Metropolitan Stock Exchange of Principal Commissioner of Income India Pvt. Ltd. Tax Act, 1961 Tax – 14, 4th Floor, Vibgyor Tower, R. No. 469, Aayakar Bhavan, Vs. 4th Floor, M. K. Road, Plot No. C-62, Opp. Trident Hotel, Bandra Kural Complex, Bandra (E), Mumbai-400 020 Mumbai-400 089 PAN/GIR No. AAFCM 6942 F (Appellant) (Respondent) : Appellant by : Shri Sumant Chadha & Shri Jitendra Trivedi : Shri Anadi Varma Respondent by Date of Hearing : 01.08.201…