(iv) Priya Blue Industries (P.) Ltd. v. ACIT

130 Taxmann.com 492High Court2021#10138 most cited

What is (iv) Priya Blue Industries (P.) Ltd. v. ACIT authority for?

Reopening of assessment is justified when the Assessing Officer has reason to believe, based on inquiries and investigation by the Investigation Wing, that income has escaped assessment due to the assessee's failure to disclose all material facts and was a beneficiary of accommodation entries.

10

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2022 to 2026.

Also referred to as

Priya Blue Industries · section 147 · section 148 · reassessment · accommodation entries · investigation wing · escaped assessment · tangible material · failure to disclose

Sections most often in play

Section 143(3)Section 68Section 147Section 148Section 250Section 69CSection 115BBESection 131

Issues it is cited on

section 108section 147(b)section 147(a)section 34(1)within four yearssection 151(1)fresh tangible materialsanctioning authorityapproval under section 151first proviso to section 147section 151(2)paper company

Judgments citing (iv) Priya Blue Industries (P.) Ltd. v. ACIT

Income Tax Officer, Meerut vs. Deepak Mittal, Meerut

In the result, the appeal of the Revenue is allowed for statistical purposes

ITA 5269/DEL/2025[2022-23]Status: DisposedITAT Delhi08 Apr 2026AY 2022-23

Bench: Shri Raj Kumar Chauhan & Shri Brajesh Kumar Singh

Section 143(3)Section 68Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, E: NEW DELHI BEFORE SHRI RAJ KUMAR CHAUHAN, JUDICIAL MEMBER AND SHRI BRAJESH KUMAR SINGH, ACCOUNTANT MEMBER ITA No.- 5269/Del/2025 [Assessment Year: 2022-23] Income Tax Officer, Deepak Mittal, Aayakar Bhawan, Bhainsali Khajoori Darwaja, Kila Ground, Vs Parikshitgarh, Meerut, Meerut, Uttar Pradesh-250001. Uttar Pradesh-250001. PAN- BHTPK3898M Revenue Assessee Revenue by Shri Ravi Kant Choudhary, Sr. DR Assessee by None Date of Hearing 18.03.2026 Date of Pronouncement 08.04.2026 ORDER PER BRAJESH KUMAR SINGH, AM, This appeal by the Revenue is directed against t…

Man Mohan Agarwal, Meerut vs. DCIT, Central Circle, Ghazaibad

In the result, appeal of the assessee is partly allowed

ITA 1214/DEL/2024[2017-18]Status: DisposedITAT Delhi30 Sept 2025AY 2017-18

Bench: Shri Sudhir Kumar & Shri Manish Agarwal[Assessment Year : 2017-18] Man Mohan Agarwal, Vs Dcit/Acit, 1/8, Shri Laxmi Lok, New Central Circle, Mohanpuri, Sarrafa Bazar, Ghaziabad. Meerut, U.P-250002. Pan-Acapa1883B Appellant Respondent Appellant By Shri Shiv Kumar Gupta, Ca Respondent By Shri Mukesh Jha, Cit Dr Date Of Hearing 03.07.2025 Date Of Pronouncement 30.09.2025 Order Per Manish Agarwal, Am :

Section 132Section 133(6)Section 143(3)Section 250

…ITA No.1214/Del/2024 THE INCOME TAX APPELLATE TRIBUNAL DELHI “E” BENCH: NEW DELHI BEFORE SHRI SUDHIR KUMAR, JUDICIAL MEMBER & SHRI MANISH AGARWAL, ACCOUNTANT MEMBER [Assessment Year : 2017-18] Man Mohan Agarwal, vs DCIT/ACIT, 1/8, Shri Laxmi Lok, New Central Circle, Mohanpuri, Sarrafa Bazar, Ghaziabad. Meerut, U.P-250002. PAN-ACAPA1883B APPELLANT RESPONDENT Appellant by Shri Shiv Kumar Gupta, CA Respondent by Shri Mukesh Jha, CIT DR Date of Hearing 03.07.2025 Date of Pronouncement 30.09.2025 ORDER PER MANISH AGARWAL, AM : The present appeal is filed by assessee against the order dated 12.02.2024 passed by Ld.…

Yadav Rice Mills, Muktsar vs. Deputy Commissioner of Income Tax, Circle-2, Bathinda

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

ITA 415/ASR/2024[2012-13]Status: DisposedITAT Amritsar17 Sept 2025AY 2012-13

Bench: Sh. Manoj Kumar Aggarwal & Sh. Udayan Dasgupta

For Appellant: Sh. Ashwani Kumar, Ms. Deepali Aggarwal
Section 131Section 143(1)Section 143(3)Section 147Section 148Section 151Section 250Section 68Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR (HYBRID COURT) BEFORE SH. MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER AND SH. UDAYAN DASGUPTA, JUDICIAL MEMBER I.T.A. No. 415/Asr/2024 Assessment Year: 2012-13 Yadav Rice Mills, Vs. Deputy Commissioner of Income Balamgarh Road, Tax, Circle-2, Bathinda Muktsar, Punjab 152026 [PAN: AAAFY 1979N] (Respondent) (Appellant) Appellant by : Sh. Ashwani Kumar, Ms. Deepali Aggarwal, & Ms. Muskan Garg, CAs : Respondent by Sh. Charan Dass, Sr. D.R. Date of Hearing : 02.07.2025 Date of Pronouncement : 17.09.2025 ORDER Per Udayan Dasgupta, J.M.: This appeal is f…

Sunil Garg, New Delhi vs. DCIT Central Circle-II, Faridabad

In the result, appeal of the assessee is partly allowed

ITA 1214/DEL/2023[2011-12]Status: HeardITAT Delhi16 Jan 2025AY 2011-12

Bench: Shri Sudhir Kumar & Shri Manish Agarwal[Assessment Year : 2017-18] Man Mohan Agarwal, Vs Dcit/Acit, 1/8, Shri Laxmi Lok, New Central Circle, Mohanpuri, Sarrafa Bazar, Ghaziabad. Meerut, U.P-250002. Pan-Acapa1883B Appellant Respondent Appellant By Shri Shiv Kumar Gupta, Ca Respondent By Shri Mukesh Jha, Cit Dr Date Of Hearing 03.07.2025 Date Of Pronouncement 30.09.2025 Order Per Manish Agarwal, Am :

Section 132Section 133(6)Section 143(3)Section 250

…ITA No.1214/Del/2024 THE INCOME TAX APPELLATE TRIBUNAL DELHI “E” BENCH: NEW DELHI BEFORE SHRI SUDHIR KUMAR, JUDICIAL MEMBER & SHRI MANISH AGARWAL, ACCOUNTANT MEMBER [Assessment Year : 2017-18] Man Mohan Agarwal, vs DCIT/ACIT, 1/8, Shri Laxmi Lok, New Central Circle, Mohanpuri, Sarrafa Bazar, Ghaziabad. Meerut, U.P-250002. PAN-ACAPA1883B APPELLANT RESPONDENT Appellant by Shri Shiv Kumar Gupta, CA Respondent by Shri Mukesh Jha, CIT DR Date of Hearing 03.07.2025 Date of Pronouncement 30.09.2025 ORDER PER MANISH AGARWAL, AM : The present appeal is filed by assessee against the order dated 12.02.2024 passed by Ld.…

Shrifal Impex Private Limited, Surat vs. Income Tax Officer, Ward - 2(1)(3), Surat

ITA 250/SRT/2023[2014-15]Status: DisposedITAT Surat29 Dec 2023AY 2014-15

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita Nos.190 To 191/Srt/2023 Assessment Year: (2011-12 To 2012-13) (Physical Hearing) Shrifal Impex Private Limited, Vs. The Ito, No.504, 5Th Floor, H. No.6/B/1739- Ward-2(1)(3), 1380, Parshwa Complex Thoba Sheri, Surat Mahidharpura, Surat – 395003. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaocs4409E (Appellant) (Respondent) आयकर अपील सं./Ita No.250/Srt/2023 Assessment Year: (2014-15) Shrifal Impex Private Limited, Vs. The Ito, No.504, 5Th Floor, H. No.6/B/1739- Ward-2(1)(3), 1380, Parshwa Complex Thoba Sheri, Surat Mahidharpura, Surat – 395003. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaocs4409E (Appellant) (Respondent)

Section 143(3)Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JM & DR. A. L. SAINI, AM आयकर अपील सं./ITA Nos.190 to 191/SRT/2023 Assessment Year: (2011-12 to 2012-13) (Physical Hearing) Shrifal Impex Private Limited, Vs. The ITO, No.504, 5th Floor, H. No.6/B/1739- Ward-2(1)(3), 1380, Parshwa Complex Thoba Sheri, Surat Mahidharpura, Surat – 395003. "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAOCS4409E (Appellant) (Respondent) आयकर अपील सं./ITA No.250/SRT/2023 Assessment Year: (2014-15) Shrifal Impex Private Limited, Vs. The ITO, No.504, 5th Floor, H. No.6/B/1739- Ward-2(1)(3), 1380, Parshwa Complex Th…

Shrifal Impex Pvt. Ltd., Surat vs. Income Tax Officer, Ward - 2(1)(3), Surat

ITA 191/SRT/2023[2012-13]Status: DisposedITAT Surat29 Dec 2023AY 2012-13

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita Nos.190 To 191/Srt/2023 Assessment Year: (2011-12 To 2012-13) (Physical Hearing) Shrifal Impex Private Limited, Vs. The Ito, No.504, 5Th Floor, H. No.6/B/1739- Ward-2(1)(3), 1380, Parshwa Complex Thoba Sheri, Surat Mahidharpura, Surat – 395003. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaocs4409E (Appellant) (Respondent) आयकर अपील सं./Ita No.250/Srt/2023 Assessment Year: (2014-15) Shrifal Impex Private Limited, Vs. The Ito, No.504, 5Th Floor, H. No.6/B/1739- Ward-2(1)(3), 1380, Parshwa Complex Thoba Sheri, Surat Mahidharpura, Surat – 395003. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaocs4409E (Appellant) (Respondent)

Section 143(3)Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JM & DR. A. L. SAINI, AM आयकर अपील सं./ITA Nos.190 to 191/SRT/2023 Assessment Year: (2011-12 to 2012-13) (Physical Hearing) Shrifal Impex Private Limited, Vs. The ITO, No.504, 5th Floor, H. No.6/B/1739- Ward-2(1)(3), 1380, Parshwa Complex Thoba Sheri, Surat Mahidharpura, Surat – 395003. "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAOCS4409E (Appellant) (Respondent) आयकर अपील सं./ITA No.250/SRT/2023 Assessment Year: (2014-15) Shrifal Impex Private Limited, Vs. The ITO, No.504, 5th Floor, H. No.6/B/1739- Ward-2(1)(3), 1380, Parshwa Complex Th…

Shrifal Impex Pvt. Ltd., Surat vs. Income Tax Officer, Ward - 2(1)(3), Surat

ITA 190/SRT/2023[2011-12]Status: DisposedITAT Surat29 Dec 2023AY 2011-12

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita Nos.190 To 191/Srt/2023 Assessment Year: (2011-12 To 2012-13) (Physical Hearing) Shrifal Impex Private Limited, Vs. The Ito, No.504, 5Th Floor, H. No.6/B/1739- Ward-2(1)(3), 1380, Parshwa Complex Thoba Sheri, Surat Mahidharpura, Surat – 395003. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaocs4409E (Appellant) (Respondent) आयकर अपील सं./Ita No.250/Srt/2023 Assessment Year: (2014-15) Shrifal Impex Private Limited, Vs. The Ito, No.504, 5Th Floor, H. No.6/B/1739- Ward-2(1)(3), 1380, Parshwa Complex Thoba Sheri, Surat Mahidharpura, Surat – 395003. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaocs4409E (Appellant) (Respondent)

Section 143(3)Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JM & DR. A. L. SAINI, AM आयकर अपील सं./ITA Nos.190 to 191/SRT/2023 Assessment Year: (2011-12 to 2012-13) (Physical Hearing) Shrifal Impex Private Limited, Vs. The ITO, No.504, 5th Floor, H. No.6/B/1739- Ward-2(1)(3), 1380, Parshwa Complex Thoba Sheri, Surat Mahidharpura, Surat – 395003. "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAOCS4409E (Appellant) (Respondent) आयकर अपील सं./ITA No.250/SRT/2023 Assessment Year: (2014-15) Shrifal Impex Private Limited, Vs. The ITO, No.504, 5th Floor, H. No.6/B/1739- Ward-2(1)(3), 1380, Parshwa Complex Th…

Principal Commissioner of Income Tax-1, Kolkata vs. Arshia Global Tradecom Private Limited

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

ITAT/175/2021HC Calcutta13 Sept 2022

Bench: HON'BLE JUSTICE T. S. SIVAGNANAM,HON'BLE JUSTICE HIRANMAY BHATTACHARYYA

Section 143(2)Section 143(3)Section 147Section 148Section 260ASection 68

…Sarvana Stocks Investments Private Limited Versus Deputy Commissioner of Income Tax 11 the said decision is wholly distinguishable on facts as the core issue 8 (1999) 236 ITR 34 (SC) 9 (2021) 130 Taxmann.com 492 (Gujarat) 10 (1991) 191 ITR 662 11 (2021) 133 Taxmann.com 315 (Madras) ITAT 175 OF 2021 Page 13 of 16 was whether reopening of the assessment on the ground that there was no investment in shares by the assessee therein and the income earned by it from sale of shares had to be treated as business income and not as capital gains…

M/S Dharmesh Exports, Surat vs. The Deputy Commissioner of Income Tax, Circle-3(3), Surat

In the result, both the appeals of the assessee are partly allowed

ITA 474/SRT/2018[2009-10]Status: DisposedITAT Surat16 May 2022AY 2009-10

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini

Section 144Section 144rSection 147Section 148Section 254(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER ITA No. 473 & 474/SRT/2018 (Assessment Year: 2007-08 & 2009-10) (Hearing in Virtual Court) M/s Dharmesh Exports, D.C.I.T. C-102, Vallabh Nagar Society, Circle-3(3), Vs. Opp.- Baroda Prestige, Surat. Mini Bazar, Varachha Road, Surat-395006. PAN : AAHFD 1949 C APPELLANT RESPONDEDNT Department by Ms. Anupma Singla, Sr.DR Assessee by Shri Sapnesh Sheth, CA Date of hearing 11/04/2022 Date of pronouncement 17/05/2022 Order under Section 254(1) of Income Tax Act PER PAWAN SINGH,…

M/S. Dharmesh Exports, Surat vs. The Dy.CIT., Circle-9, Surat

In the result, both the appeals of the assessee are partly allowed

ITA 473/SRT/2018[2007-08]Status: DisposedITAT Surat16 May 2022AY 2007-08

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini

Section 144Section 144rSection 147Section 148Section 254(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER ITA No. 473 & 474/SRT/2018 (Assessment Year: 2007-08 & 2009-10) (Hearing in Virtual Court) M/s Dharmesh Exports, D.C.I.T. C-102, Vallabh Nagar Society, Circle-3(3), Vs. Opp.- Baroda Prestige, Surat. Mini Bazar, Varachha Road, Surat-395006. PAN : AAHFD 1949 C APPELLANT RESPONDEDNT Department by Ms. Anupma Singla, Sr.DR Assessee by Shri Sapnesh Sheth, CA Date of hearing 11/04/2022 Date of pronouncement 17/05/2022 Order under Section 254(1) of Income Tax Act PER PAWAN SINGH,…

(iv) Priya Blue Industries (P.) Ltd. v. ACIT (130 Taxmann.com 492) — Cited in 10 Judgments | BharatTax