INKS LTD. v. PRINCIPAL COMMISSIONER OF INCOME TAX

407 ITR 681High Court2018#9788 most cited
11

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2026.

Sections most often in play

Section 143(3)Section 263Section 271(1)(c)Section 142(1)Section 11(1)(d)Section 143(2)Section 250Section 80IA

Issues it is cited on

inadequate enquirysection 263(1)lack of enquirymalabar industrialerroneous and prejudicialfair market valueincome-tax officersection 263section 26opportunity of being heardsection 142(1)appeal before the tribunal

Judgments citing INKS LTD. v. PRINCIPAL COMMISSIONER OF INCOME TAX

SHREE SANT BHOJAJI MAHARAJ DEOSTHAN AJANSARA,WARDHA vs. INCOME TAX OFFICER (EXEMPTION) - 4, NAGPUR, NAGPUR

In the result, appeal filed by the assessee is in ITA No

ITA 212/NAG/2025[2015-2016]Status: DisposedITAT Nagpur01 Apr 2026AY 2015-2016

Bench: Shri Pawan Singh& Shri Khettra Mohan Roy

Section 12ASection 143(3)Section 250Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL “DB” BENCH, NAGPUR BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER& SHRI KHETTRA MOHAN ROY, ACCOUNTANT MEMBER ITA No. 211/NAG/2025(AY 2015-16) Shree Sant Bhojaji Maharaj CIT(E), Pune at Nagpur Deosthan Ajansara Vs Saraf Chambers, Sadar, Ajansara, Wardha – 442001. Nagpur – 440001. [PAN: AAPTS4528N] Appellant / Assessee Respondent / Revenue Assessee by ShriManoj G Moryani, Adv & Shri Bhavesh M Moryani, Adv Revenue by Shri Pankaj Kumar, CIT DR Date of hearing 23.02.2026 Date of pronouncement 01.04.2026 PER KHETTRA MOHAN ROY, AM: 1. These three appeals are filed by assessee against the…

SHREE SANT BHOJAJI MAHARAJ DEOSTHAN AJANSARA,WARDHA vs. INCOME TAX OFFICER (EXEMPTION) -4, NAGPUR, NAGPUR

In the result, appeal filed by the assessee is in ITA No

ITA 211/NAG/2025[2015-2016]Status: DisposedITAT Nagpur01 Apr 2026AY 2015-2016

Bench: Shri Pawan Singh& Shri Khettra Mohan Roy

Section 12ASection 143(3)Section 250Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL “DB” BENCH, NAGPUR BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER& SHRI KHETTRA MOHAN ROY, ACCOUNTANT MEMBER ITA No. 211/NAG/2025(AY 2015-16) Shree Sant Bhojaji Maharaj CIT(E), Pune at Nagpur Deosthan Ajansara Vs Saraf Chambers, Sadar, Ajansara, Wardha – 442001. Nagpur – 440001. [PAN: AAPTS4528N] Appellant / Assessee Respondent / Revenue Assessee by ShriManoj G Moryani, Adv & Shri Bhavesh M Moryani, Adv Revenue by Shri Pankaj Kumar, CIT DR Date of hearing 23.02.2026 Date of pronouncement 01.04.2026 PER KHETTRA MOHAN ROY, AM: 1. These three appeals are filed by assessee against the…

SHREE SANT BHOJAJI MAHARAJ DEOSTHAN AJANSARA,WARDHA vs. COMMISSIONER OF INCOME TAX (EXEMPTION), PUNE AT NGP, NAGPUR

In the result, appeal filed by the assessee is in ITA No

ITA 186/NAG/2025[2015-2016]Status: DisposedITAT Nagpur01 Apr 2026AY 2015-2016

Bench: Shri Pawan Singh& Shri Khettra Mohan Roy

Section 12ASection 143(3)Section 250Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL “DB” BENCH, NAGPUR BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER& SHRI KHETTRA MOHAN ROY, ACCOUNTANT MEMBER ITA No. 211/NAG/2025(AY 2015-16) Shree Sant Bhojaji Maharaj CIT(E), Pune at Nagpur Deosthan Ajansara Vs Saraf Chambers, Sadar, Ajansara, Wardha – 442001. Nagpur – 440001. [PAN: AAPTS4528N] Appellant / Assessee Respondent / Revenue Assessee by ShriManoj G Moryani, Adv & Shri Bhavesh M Moryani, Adv Revenue by Shri Pankaj Kumar, CIT DR Date of hearing 23.02.2026 Date of pronouncement 01.04.2026 PER KHETTRA MOHAN ROY, AM: 1. These three appeals are filed by assessee against the…

DABUR INDIA LTD.,NEW DELHI vs. PCIT - 1, NEW DELHI

In the result, appeal filed by the assessee is allowed

ITA 2075/DEL/2024[2018-19]Status: DisposedITAT Delhi14 Nov 2025AY 2018-19

Bench: SHRIS.RIFAUR RAHMAN (Accountant Member), SHRI VIMAL KUMAR (Judicial Member)

For Appellant: Shri M.P. Rastogi, AdvocateFor Respondent: Shri Sanjeev Kaushal, CITDR
Section 143(3)Section 263Section 32Section 35Section 35(1)Section 80GSection 80I

…adopted one of the views, the Commissioner cannot exercise his power u/s 263 of the Act. Similar principle has also been reiterated in the following cases: 259 ITR 502 (Guj), CIT vs. Arvind Jewellers • 395 ITR 1 (SC), CIT vs. Quality Steel Suppliers Complex • 407 ITR 681 (Guj), Micro Inks Ltd. vs. Pr. CIT • Application of Explanation 2 to Section 263 of the Act. 7. At page 8 of order passed u/s 263 of the Act, the Pr. CIT has justified his action on account of powers available to the Pr. CIT in terms of Explanation 2 to Section 263 of the Act and stated that after insertion of Explanation 2, the statute has give…

GAJANAND FINANCIAL CONSULTANCY PRIVATE LIMITED,NAGPUR vs. PRINCIPAL COMMISSIONER OF INCOME TAX (CENTRAL) NAGPUR, NAGPUR

In the result, assessee’s appeal is allowed

ITA 126/NAG/2025[2013-2014]Status: DisposedITAT Nagpur22 Sept 2025AY 2013-2014

Bench: Shri Narender Kumar Choudhry & Shri K.M. Roy, Accountant, Member

For Appellant: Shri Manoj G. MoryaniFor Respondent: Shri Pankaj Kumar
Section 143(3)Section 263Section 68

…5IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH, NAGPUR BEFORE SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER AND SHRI K.M. ROY, ACCOUNTANT, MEMBER ITA no.126/Nag./2025 (Assessment Year : 2013–14) Gajanand Financial Consultancy Pvt. Ltd. N–86, MIDC, Hingna Road ……………. Appellant Nagpur 440 016 PAN – AADCG2049R v/s Principal Commissioner of Income Tax ……………. Respondent (Central), Nagpur Assessee by : Shri Manoj G. Moryani Revenue by : Shri Pankaj Kumar Date of Hearing – 23/06/2025 Date of Order – 22/09/2025 O R D E R PER K.M. ROY, A.M. By this appeal, the assessee has challenged the impugned order dated 05/0…

SMT. ARUNA GULABCHANDRA GUPTA,MUMBAI vs. PR. CIT, MUMBAI-17, MUMBAI

In the result, appeal filed by the assessee is allowed

ITA 114/MUM/2021[2013-14]Status: DisposedITAT Mumbai24 Mar 2022AY 2013-14

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Amarjit Singh, Hon'Blesmt Aruna Gulab Chandra Gupta V. Pr.Cit – Mumbai – 17 3Rd Floor, Rustom Building 29 Room No. 120, 1St Floor Veer Nariman Road, Fort Kautilya Bhavan, C-41 To C-43 Mumbai - 400001 G-Block, Bandra Kurla Complex Bandra(E), Mumbai - 400051 Pan: Aelpg7315P (Appellant) (Respondent) Assessee By : Shri Prakash Jotwani Department By : Ms. Sailaja Rai

For Appellant: Shri Prakash JotwaniFor Respondent: Ms. Sailaja Rai
Section 143Section 143(3)Section 263Section 263(1)

…Born) has held that: "the decision of the Income-tax Officer cannot be held to be erroneous simply because in his order he did not made an elaborate discussion in this regard ……." The Hon'ble Gujarat High Court in the case of Micro Inks Ltd. v. Pr. CIT [2018] 407 ITR 681 (Guj) ; 85 taxmann.com 310 has held that: "If the Assessing Officer has adopted a view which is a plausible one, the view would not be open to revision by the Commissioner." 18. Considering the facts of the case in the light of the judicial decisions discussed hereinabove and on a perusal of the facts, we have no hesitation in holding that the as…

M/S SURJEET AUTO AGENCY ,BHOPAL vs. PR CIT-2, BHOPAL

ITA 189/IND/2020[2015-16]Status: DisposedITAT Indore25 May 2021AY 2015-16

Bench: Shri Manish Borad & Mis Madhumita Royassessment Year:2015-16 M/S Surjeet Auto Agency, Pr. Cit-2, 4-5, Lajpat Nagar, Raisen Bhopal बनाम/ Road, Apsara Cinema, Vs. Bhopal (Appellant) (Respondent ) P.A. No. Aatfs 4110J Appellant By S/Shri Sumit Nema, Sr. Adv. & Gagan Tiwari, Piush Parasar Advs. Revenue By Shri S.B. Prasad, Cit-Dr Date Of Hearing: 13.04.2021 Date Of Pronouncement: 25.05.2021 आदेश / O R D E R Per Manish Borad, A.M: By Way Of This Appeal, The Appellant Has Challenged The Assumption Of Jurisdiction U/S 263 Of The Income Tax Act 1961( Hereinafter Referred To As ‘The Act’ For Short) By Ld. Pr. Cit-2 Bhopal Vide Order Dated 04.02.2020.The Assessee Has Raised Following Grounds Of Appeal:-

Section 143(2)Section 143(3)Section 263Section 40A(2)(b)

…e contention Ld. Senior Counsel for the assessee has relied on following judgment: 1. Malabar Industrial Co. Ltd. vs. Commissioner of Income Tax, (2000) 243 ITR 83 (SC) 2. CIT v. Gabriel India Ltd . [1993] 203 ITR 108 (Bom) 3. Micro Inks Limited v. CIT (2018) 407 ITR 681 (Guj) (HC) 4. D.G. Housing Projects Ltd – [2012] 20 taxmann.com 587(Delhi) Surjeet Auto Agency 8. Per contra Ld. Departmental Representative (DR) referred to the finding of Ld. Pr. CIT and also decisions referred in the impugned order by the Ld. Pr. CIT and the same is mentioned below: 4. I have carefully consider d the facts of the case, the s…

M/S RUCHI J OIL PVT LTD ,MUMBAI vs. PCIT(A)UJJAIN, UJJAIN

In the result appeal of the assessee is allowed

ITA 176/IND/2020[2014-15]Status: DisposedITAT Indore25 Mar 2021AY 2014-15

Bench: Hon'Ble Kul Bharat & Hon'Ble Manish Boradassessment Year 2014-15

Section 143(2)Section 143(3)Section 263Section 56(2)(viib)Section 92C

…s held that: "the decision of the Income-tax Officer cannot be held to be erroneous simply because in his order he did not made an elaborate discussion in this regard . . . . ." The Hon'ble Gujarat High Court in the case of Micro Inks Ltd. v. Pr. CIT [2018] 407 ITR 681 (Guj) ; 85 taxmann.com 310 has held that : "If the Assessing Officer has adopted a view which is a plausible one, the view would not be open to revision by the Commissioner." M/s Ruchi J Oil Pvt. Ltd 18. Considering the facts of the case in the light of the judicial decisions discussed hereinabove and on a perusal of the facts, we have no he…

M/S BEST TRADING & AGENCIES LTD vs. THE DEPUTY COMMISSIONER OF INCOME TAX

In the result, the orders passed by the

ITA/32/2012HC Karnataka26 Aug 2020

Bench: ALOK ARADHE,H.T. NARENDRA PRASAD

Section 115JSection 260Section 260A

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 26TH DAY OF AUGUST 2020 PRESENT THE HON’BLE MR. JUSTICE ALOK ARADHE AND THE HON’BLE MR. JUSTICE H.T.NARENDRA PRASAD I.T.A. NO.191 OF 2011 C/W I.T.A. NO.32 OF 2012 I.T.A. NO.191 OF 2011 BETWEEN: M/S. BEST TRADING AND AGENCIES LTD., REP. BY ITS DIRECTOR B.R. GOPALA KRISHNA C/O. KIRLOSKAR ELECTRIC CO. LTD., P.B. NO.5555, MALLESWARAM (WEST) BANGALORE-560055. ... APPELLANT (BY SRI. A. SHANKAR, SR. COUNSEL A/W SRI. M. LAVA, ADV.,) AND: THE DEPUTY COMMISSIONER OF INCOME-TAX CIRCLE-11(2), 5TH FLOOR NO.14/3…

M/S BEST TRADING & AGENCIES LTD vs. THE DEPUTY COMMISSIONER OF INCOME TAX

In the result, the orders passed by the

ITA/191/2011HC Karnataka26 Aug 2020

Bench: ALOK ARADHE,H.T. NARENDRA PRASAD

Section 115JSection 260Section 260A

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 26TH DAY OF AUGUST 2020 PRESENT THE HON’BLE MR. JUSTICE ALOK ARADHE AND THE HON’BLE MR. JUSTICE H.T.NARENDRA PRASAD I.T.A. NO.191 OF 2011 C/W I.T.A. NO.32 OF 2012 I.T.A. NO.191 OF 2011 BETWEEN: M/S. BEST TRADING AND AGENCIES LTD., REP. BY ITS DIRECTOR B.R. GOPALA KRISHNA C/O. KIRLOSKAR ELECTRIC CO. LTD., P.B. NO.5555, MALLESWARAM (WEST) BANGALORE-560055. ... APPELLANT (BY SRI. A. SHANKAR, SR. COUNSEL A/W SRI. M. LAVA, ADV.,) AND: THE DEPUTY COMMISSIONER OF INCOME-TAX CIRCLE-11(2), 5TH FLOOR NO.14/3…

The Commissoner of Income Tax I , vs. M/s. Alpha Thought Technologies P Ltd.,

In the result, the orders passed by the

ITTA/191/2011HC Telangana21 Mar 2016

Bench: RAMESH RANGANATHAN,M.SATYANARAYANA MURTHY

Section 115JSection 260Section 260A

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 26TH DAY OF AUGUST 2020 PRESENT THE HON’BLE MR. JUSTICE ALOK ARADHE AND THE HON’BLE MR. JUSTICE H.T.NARENDRA PRASAD I.T.A. NO.191 OF 2011 C/W I.T.A. NO.32 OF 2012 I.T.A. NO.191 OF 2011 BETWEEN: M/S. BEST TRADING AND AGENCIES LTD., REP. BY ITS DIRECTOR B.R. GOPALA KRISHNA C/O. KIRLOSKAR ELECTRIC CO. LTD., P.B. NO.5555, MALLESWARAM (WEST) BANGALORE-560055. ... APPELLANT (BY SRI. A. SHANKAR, SR. COUNSEL A/W SRI. M. LAVA, ADV.,) AND: THE DEPUTY COMMISSIONER OF INCOME-TAX CIRCLE-11(2), 5TH FLOOR NO.14/3…