ITO v. DG Housing Projects Ltd.

20 Taxmann.com 587High Court2012#1471 most cited

What is ITO v. DG Housing Projects Ltd. authority for?

Under Section 263, the PCIT/CIT cannot set aside an assessment order for mere 'insufficiency of enquiry' or by remanding the matter to the Assessing Officer for fresh examination. The PCIT/CIT must conduct necessary inquiries and themselves establish how the order is erroneous and prejudicial to the revenue before passing a revision order.

78

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2026.

Also referred to as

ITO v. DG Housing Projects Ltd. · Section 263 revision · PCIT powers · CIT power to revise · erroneous and prejudicial assessment · insufficiency of enquiry · remand to AO · fishing and roving enquiry · revision without finding · Malabar Industrial · 345 ITR 153

Issues it is cited on

Judgments citing ITO v. DG Housing Projects Ltd.

UBS BUSINESS SOLUTIONS (INDIA) PRIVATE LIMITED (SUCCESSOR TO CREDIT SUISSE SERVICES (INDIA) PVT LTD),PUNE vs. PCIT, PUNE - 1, PUNE, MAHARASHTRA

In the result, appeal of the Assessee is allowed

ITA 1407/PUN/2025[2020-21]Status: DisposedITAT Pune28 Nov 2025AY 2020-21

Bench: Ms.Astha Chandra & Dr.Dipak P. Ripoteआयकर अपऩल सं. / Ita No.1407/Pun/2025 निर्धारण वषा / Assessment Year: 2020-21 Ubs Business Solutions (India) V The Principal Pvt. Ltd. (Successor To Credit S. Commissioner Of Suisse Services (India) Pvt Income Tax, Ltd.), Pune-1. Cluster A, Eon Free Zone, Plot No.1, S.No.77, Ground To 5Th Floors In Wing 1, 3Rd To 5Th Floor In Wing 2, Kharadi Midc Knowledge Park, Pune – 411014. Pan: Aabcu8718M Appellant/ Assessee Respondent / Revenue Assessee By Shri Rajendra Agiwal - Ar Revenue By Shri Amit Bobde – Cit(Dr) Date Of Hearing 23/09/2025 Date Of Pronouncement 28/11/2025 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Appeal Is Filed By The Assessee Against The Order Of Ld.Principal Commissioner Of Income Tax, Pune-1 Passed Under Section 263 Of The Income Tax Act, 1961 For A.Y.2020-21, Dated 31.03.2025 Emanating From Assessment Order U/S.143(3) R.W.S 144B

Section 143(3)Section 144BSection 263Section 80G

…आयकर अपीलीय अधिकरण ”बी” न्यायपीठ पुणेमें। IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “B” :: PUNE BEFORE MS.ASTHA CHANDRA, JUDICIAL MEMBER AND DR.DIPAK P. RIPOTE, ACCOUNTANT MEMBER आयकर अपऩल सं. / ITA No.1407/PUN/2025 निर्धारण वषा / Assessment Year: 2020-21 UBS Business Solutions (India) V The Principal Pvt. Ltd. (Successor to Credit s. Commissioner of Suisse Services (India) Pvt Income Tax, Ltd.), Pune-1. Cluster A, EON Free Zone, Plot No.1, S.No.77, Ground to 5th Floors in Wing 1, 3rd to 5th Floor in Wing 2, Kharadi MIDC Knowledge Park, Pune – 411014. PAN: AABCU8718M Appellant/ Assessee Respondent / Reven…

SAMEER RAMESH VASHI,MUMBAI vs. THE PRINCIPAL COMMISSIONER OF INCOME TAX , MUMBAI-17, MUMBAI

In the result, appeal of the assessee is allowed

ITA 164/MUM/2025[2018-2019]Status: DisposedITAT Mumbai30 Oct 2025AY 2018-2019

Bench: Shri Amit Shukla & Shri Girish Agrawalassessment Year: 2018-19 Sameer Ramesh Vashi Vs The Principal Commissioner 702, Samrock Apartment, C.D. Of Income Tax, Barfiwala Road, Andheri-West, Mumbai-17 Mumbai - 400058 [Pan: Aaapv6356Q] Appellant Respondent Present For: Assessee : Dr. K. Shivaram, Sr. Advocate & Shri Rahul Hakani, Advocate Revenue : Shri Satyaprakash R. Singh, Cit Dr Date Of Hearing : 06.08.2025 Date Of Pronouncement : 30.10.2025 O R D E R Per Girish Agrawal: This Appeal Filed By The Assessee Is Against The Revisionary Order Of Pcit, Mumbai–17, Vide Order No. Itba/Com/F/17/2024- 25/1070374871(1), Dated 14.11.2024 Passed U/S. 263 Against The Assessment Order By National E-Assessment Centre, Delhi, U/S.143(3) R.W.S. 143(3A) & 143(3B) Of The Income-Tax Act, 1961 (Hereinafter Referred To As The “Act”), Dated 14.03.2023 For Ay 2018-19. 2. Grounds Taken By The Assessee Are Reproduced As Under: 1. The Pcit, Mumbai-17 Erred In Passing Order U/S 263 & Holding That Order Passed U/S 143(3) Dt 24-03-2021 Is Erroneous & Prejudicial To The Interest Of Revenue & Hence Directed The Ao To Reframe The Assessment.

For Appellant: Dr. K. Shivaram, Sr. Advocate and Shri Rahul Hakani, AdvocateFor Respondent: Shri Satyaprakash R. Singh, CIT DR
Section 142(1)Section 143(2)Section 143(3)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER Assessment Year: 2018-19 Sameer Ramesh Vashi vs The Principal Commissioner 702, Samrock Apartment, C.D. of Income Tax, Barfiwala Road, Andheri-West, Mumbai-17 Mumbai - 400058 [PAN: AAAPV6356Q] Appellant Respondent Present for: Assessee : Dr. K. Shivaram, Sr. Advocate and Shri Rahul Hakani, Advocate Revenue : Shri Satyaprakash R. Singh, CIT DR Date of Hearing : 06.08.2025 Date of Pronouncement : 30.10.2025 O R D E R PER GIRISH AGRAWAL, ACCOUNTANT MEMBER: This appeal filed by th…

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

…roving enquiries only. No concrete finding has been rendered as to how the assessment was erroneous and prejudicial to the interest of the revenue which runs contrary to the decision of Hon’ble Delhi High Court in the case of ITO vs. DG Housing Projects Ltd. (20 Taxmann.com 587). In the present case, there is no finding on merits as to how the order was erroneous and prejudicial to the interest of the revenue. The mere advances as received by the assessee from its customers would not trigger the provisions of Sec.68. On the issue of expenditure, it was stated by the assessee that no expenditure was claimed by the…

M/S EHEALTHSYSTEM HEAITH-CARE LTD.,PUNE vs. PCIT-1, PUNE, PUNE

In the result, appeal of the assessee is dismissed

ITA 944/PUN/2024[2018-19]Status: DisposedITAT Pune31 Jan 2025AY 2018-19

Bench: Dr.Dipak P. Ripote & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.944/Pun/2024 िनधा"रण वष" / Assessment Year : 2018-19 M/S.Ehealthsystem Health- V The Pr.Cit-1, Care Ltd., S Pune. 1073, Bhosatemostique, Opposite Symbiosis, Gokhate Road, Model Colony, Pune – 411016. Pan: Aadcn5780C Appellant/ Assessee Respondent /Revenue Assessee By Shri Pratik Sandbhor - Ar Revenue By Mr.Ajaykumar Keshari, Cit(Dr) Date Of Hearing 20/01/2025 Date Of Pronouncement 31/01/2025 आदेश/ Order Per Dr.Dipak P.Ripote, Am : This Is An Appeal Filed By The Assessee Against The Order Of Ld.Principal Commissioner Of Income Tax, Pune-1, Passed Under

Section 133(6)Section 263

…।आयकर अपीलीय अिधकरण ”बी” "ायपीठ पुणेम"। IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “B” :: PUNE BEFORE DR.DIPAK P. RIPOTE, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA No.944/PUN/2024 िनधा"रण वष" / Assessment Year : 2018-19 M/s.EHealthsystem Health- V The Pr.CIT-1, Care Ltd., s Pune. 1073, BhosateMostique, Opposite Symbiosis, Gokhate Road, Model Colony, Pune – 411016. PAN: AADCN5780C Appellant/ Assessee Respondent /Revenue Assessee by Shri Pratik Sandbhor - AR Revenue by Mr.Ajaykumar Keshari, CIT(DR) Date of hearing 20/01/2025 Date of pronouncement 31/01/2025 आदेश/ ORDER PER…

CAMBRIDGE TECHNOLOGY ENTERPRISES LIMITED ,HYDERABAD vs. DY. COMMISSIONER OF INCOME TAX , CIRCLE-1(2), HYDERABAD

In the result, appeal filed by the assessee is allowed

ITA 536/HYD/2019[2012-13]Status: DisposedITAT Hyderabad24 Jan 2025AY 2012-13

Bench: Shri Manjunatha G. & Shri K.Narasimha Charyआ.अपी.सं /Ita No.536/Hyd/2019 (निर्धारण वर्ा/Assessment Year: 2012-13) M/S Cambridge Technology Vs. Dcit Enterprises Limited Circle-1(2) Hyderabad Hyderabad [Pan :Aaacu3358G] (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee By: Shri P.Murali Mohan Rao, Ar रधजस् व द्वधरध/Revenue By: Shri Shiva Sewak, Cit-Dr सुिवधई की तधरीख/Date Of Hearing: 28/10/2024 घोर्णध की तधरीख/Date Of 24/01/2025 Pronouncement: आदेश / Order Per. Manjunatha G., A.M: This Appeal Filed By The Assessee Is Directed Against The Order Dated 20.03.2019 Of The Learned Principal Commissioner Of Income Tax [Ld.Pcit], Hyderabad Pertaining To A.Y.2012-13. 2. The Brief Facts Of The Case Are That The Assessee Company, Engaged In The Business Of Rendering Software Services, Filed Its Return Of Income For The A.Y.2012-13 On 26.09.2012, Admitting Total Income Of Rs.4,05,55,380/- Under Normal Provisions Of Income Tax Act, 1961 (“The Act”) & Rs.1,47,09173/-

For Appellant: Shri P.Murali Mohan RaoFor Respondent: Shri Shiva Sewak, CIT-DR
Section 115JSection 143(3)Section 263Section 37(1)

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘B’ Bench, Hyderabad Before Shri Manjunatha G., Accountant Member and Shri K.Narasimha Chary, Judicial Member आ.अपी.सं /ITA No.536/Hyd/2019 (निर्धारण वर्ा/Assessment Year: 2012-13) M/s Cambridge Technology Vs. DCIT Enterprises Limited Circle-1(2) Hyderabad Hyderabad [PAN :AAACU3358G] (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee by: Shri P.Murali Mohan Rao, AR रधजस् व द्वधरध/Revenue by: Shri Shiva Sewak, CIT-DR सुिवधई की तधरीख/Date of Hearing: 28/10/2024 घोर्णध की तधरीख/Date of 24/01/2025 Pronouncement: आदेश / ORDER PER. MAN…

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