Jeevan Investment & Finance (P.) Ltd. v. CIT

88 Taxmann.com 552High Court2017#3211 most cited

What is Jeevan Investment & Finance (P.) Ltd. v. CIT authority for?

An Assessing Officer's failure to conduct necessary inquiries renders the assessment order erroneous and prejudicial to the revenue, justifying revision under Section 263.

37

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2026.

Also referred to as

Jeevan Investment & Finance · Section 263 · non-enquiry · inadequate enquiry · assessment order erroneous · prejudicial to revenue · revisionary power · valuation of unlisted shares

Sections most often in play

Section 1961Section 143(3)Section 263Section 144BSection 14ASection 10AASection 142(1)Section 143(2)

Issues it is cited on

assessment order erroneousmalabar industrialinadequate enquiryrevision under section 263section 263(1)valuation of shareslack of enquiryerroneous and prejudicialeligible businesssection 80iasection 263limited scrutiny

Judgments citing Jeevan Investment & Finance (P.) Ltd. v. CIT

AMBUJA CEMENTS LIMITED,MUMBAI vs. PCIT, MUMBAI-3, MUMBAI

ITA 3474/MUM/2025[2019-20]Status: DisposedITAT Mumbai05 Feb 2026AY 2019-20

Bench: Shri Sandeep Gosain & Shri Prabhash Shankar

For Appellant: Shri Sourabh Soparkar, AR (virtually appear)For Respondent: Shri Rajesh Kumar Yadav, (CIT-DR)
Section 143(3)Section 14ASection 263

…IN THE INCOME-TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER & SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER ITA No.3474/MUM/2025 (A.Y. 2019-20) Ambuja Cements Limited v/s. Principal Commissioner of Adani Corporate House, बनाम Income Tax, Mumbai 3, Shantigram Near Vaishnodevi Room No. 612, 6th Floor, Circle, SG Highway, Khodiyar Aayakar Bhavan, Maharishi Gandhi Nagar, Gujarat Karve Road, Mumbai 382421, Gujarat 400020, Maharashtra स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AAACG0569P Appellant/अपीलार्थी .. Respondent/प्रतिवादी Appellant by : Shri Sourabh Soparkar, AR (virtually appear)…

ACC MINERAL RESOURCES LIMITED ,MUMBAI vs. PRINCIPLE COMMISSIONER OF INCOME TAX, MUMBAI-1, MUMBAI

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

ITA 2687/MUM/2024[2018-19]Status: DisposedITAT Mumbai24 Jul 2025AY 2018-19

Bench: Ms. Kavitha Rajagopal, Jm & Smt. Renu Jauhri, Am Acc Minerals Resources Limited Principal Commissioner Of Income 121, Cement House, Maharshi Karve Tax, Mumbai – 400 001. Vs. Road, Church Gate, Mumbai – 400020. Pan/Gir No. Aaact2214N (Appellant) : (Respondent) Assessee By : Shri Saurabh Soparkar (Virtually Appear) Respondent By : Shri Shekhar L. Gajbhiye, Cit Dr Date Of Hearing : 29.04.2025 Date Of Pronouncement : 24.07.2025 O R D E R Per Kavitha Rajagopal, J M: This Appeal Has Been Filed By The Assessee, Challenging The Order Of The Learned Principal Commissioner Of Income Tax, Mumbai -1 (‘Ld. Pcit’ For Short), Passed U/S.263 Of The Income Tax Act, 1961 (‘The Act'), Pertaining To The Assessment Year (‘A.Y.’ For Short) 2018-19. 2. The Assessee Has Raised The Following Grounds Of Appeal: 1. In Law & In The Facts & Circumstances Of The Appellant'S Case, Impugned Order U/S. 263 Of The Act Passed By Pcit-1, Mumbai Is Bad In Law & Deserves To Be Quashed. 2. In Law & In The Facts & Circumstances Of The Appellant'S Case, The Pcit-1, Mumbai Has Erred In Setting Aside The Assessment Order Dated 20.04.2021 Passed By The Assessing Officer Without Considering The Fact That The Assessing Officer During The Course Of Assessment Proceedings Has Already Gone Through Issue

For Appellant: Shri Saurabh Soparkar (Virtually appear)For Respondent: Shri Shekhar L. Gajbhiye, CIT DR
Section 142(1)Section 143(2)Section 143(3)Section 263Section 35D

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE MS. KAVITHA RAJAGOPAL, JM AND SMT. RENU JAUHRI, AM ACC Minerals Resources Limited Principal Commissioner of Income 121, Cement House, Maharshi Karve Tax, Mumbai – 400 001. Vs. Road, Church Gate, Mumbai – 400020. PAN/GIR No. AAACT2214N (Appellant) : (Respondent) Assessee by : Shri Saurabh Soparkar (Virtually appear) Respondent by : Shri Shekhar L. Gajbhiye, CIT DR Date of Hearing : 29.04.2025 Date of Pronouncement : 24.07.2025 O R D E R Per Kavitha Rajagopal, J M: This appeal has been filed by the assessee, challenging the order of the learned Principal…

EATON TECHNOLOGIES PRIVATE LIMITED,PUNE vs. PRINCIPAL COMMISSIONER OF INCOME TAX, PUNE

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

ITA 1160/PUN/2024[2017-18]Status: HeardITAT Pune03 Mar 2025AY 2017-18

Bench: Shri R.K. Panda & Ms. Astha Chandra

For Appellant: Smt. Vishal KalraFor Respondent: Shri Amol Khairnar
Section 10ASection 143(2)Section 143(3)Section 14ASection 263Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI R.K. PANDA, VICE PRESIDENT AND MS. ASTHA CHANDRA, JUDICIAL MEMBER आयकर अपील सं. / ITA No.1160/PUN/2024 Assessment Year : 2017-18 Eaton Technologies Private Limited, Principal Cluster C, Wing 1, EON Free Zone, Commissioner बनाम / MIDC, Kharadi Knowledge Park, of Income Tax, V/s. Plot No.1, Survey No.77, Kharadi, Pune Pune 411 014, Maharashtra PAN : AABCE4323Q .......अपीलाथ" / ……""यथ" / Appellant Respondent Assessee by : Smt. Vishal Kalra Revenue by : Shri Amol Khairnar सुनवाई क" तार"ख / Date of Hearing : 27.02.2025 घोषणा क" तार"ख / Date of Pronoun…

ACIT 14(1)(2), MUMBAI vs. BOMBAY FOOTWEAR PRIVATE LIMITED, MUMBAI

Accordingly, all the Grounds raised by the Revenue are dismissed

ITA 94/MUM/2024[2017-18]Status: DisposedITAT Mumbai12 Dec 2024AY 2017-18

Bench: SHRI NARENDRA KUMAR BILLAIYA, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY (Judicial Member)

For Appellant: Ms. Aarti Vissanji and Shri Ajay BhandariFor Respondent: Dr. Mahesh Akhade
Section 143(3)Section 250Section 263Section 270ASection 45Section 50D

…IN THE INCOME TAX APPELLATE TRIBUNAL "B" BENCH, MUMBAI SHRI NARENDRA KUMAR BILLAIYA, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER Assistant Commissioner of Income Tax ………… Appellant Circle 14(1)(2) Room No.455, 4th Floor, Aayakar Bhavan, M.K.Road, Mumbai – 400020 Maharashtra. Vs Bombay Footwear Private Limited Deonar Village, Behind Telcom Factory, Deonar, Mumbai – 400 088. Maharashtra [PAN: AAACB2162P] ……… …….. Respondent C.O No. 139/MUM/2024 (Assessment Year: 2017-2018) Bombay Footwear Private Limited Deonar Village, Behind Telcom Factory, Deonar, Mumbai – 400 088. Maharashtra [PAN: AAACB2162P] ……..…

MUMBAI POSTAL EMPLOYEES CO-OPERATIVE CREDIT SOCIETY LTD,MUMBAI vs. INCOME TAX OFFICER, WARD 17(2)(1), MUMBAI

In the result, both the appeal of the assessee are allowed

ITA 1051/MUM/2023[2016-2017]Status: DisposedITAT Mumbai16 Aug 2023AY 2016-2017

Bench: Shri Amit Shukla & Shri Amarjit Singhita Nos.1050 & 1051/Mum/2023 (A.Ys. 2015-16 & 2016-17) Mumbai Postal Employees Vs. Income Tax Officer, Co-Operative Credit Ward 17(2)(1) Society Limited, Gpo Room No. 115, 1 St Floor, Building, Fort, Kautilya Bhavan, C-41 To Mumbai – 400001 C-43, G Block, Bandra Kurla Complex, Bandra (East), Mumbai – 400051 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aaajm0032G Appellant .. Respondent

For Appellant: Madhur Agarwal &For Respondent: Neena Jeph
Section 143(2)Section 143(3)Section 263Section 80P(2)(a)Section 80P(2)(d)Section 80P(4)

…P a g e | 1 ITA Nos. 1050 & 1051/Mum/2023 Mumbai Postal Employees Co-operative Credit Society Ltd. Vs. ITO, Ward 17(2)(1) IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER ITA Nos.1050 & 1051/Mum/2023 (A.Ys. 2015-16 & 2016-17) Mumbai Postal Employees Vs. Income Tax Officer, Co-operative Credit Ward 17(2)(1) Society Limited, GPO Room No. 115, 1 st Floor, Building, Fort, Kautilya Bhavan, C-41 to Mumbai – 400001 C-43, G Block, Bandra Kurla Complex, Bandra (East), Mumbai – 400051 स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AAAJM0032…

MUMBAI POSTAL EMPLOYEES CO-OPERATIVE CREDIT SOCIETY LTD ,MUMBAI vs. INCOME TAX OFFICER, WARD 17(2)(1), MUMBAI

In the result, both the appeal of the assessee are allowed

ITA 1050/MUM/2023[2015-16]Status: DisposedITAT Mumbai16 Aug 2023AY 2015-16

Bench: Shri Amit Shukla & Shri Amarjit Singhita Nos.1050 & 1051/Mum/2023 (A.Ys. 2015-16 & 2016-17) Mumbai Postal Employees Vs. Income Tax Officer, Co-Operative Credit Ward 17(2)(1) Society Limited, Gpo Room No. 115, 1 St Floor, Building, Fort, Kautilya Bhavan, C-41 To Mumbai – 400001 C-43, G Block, Bandra Kurla Complex, Bandra (East), Mumbai – 400051 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aaajm0032G Appellant .. Respondent

For Appellant: Madhur Agarwal &For Respondent: Neena Jeph
Section 143(2)Section 143(3)Section 263Section 80P(2)(a)Section 80P(2)(d)Section 80P(4)

…P a g e | 1 ITA Nos. 1050 & 1051/Mum/2023 Mumbai Postal Employees Co-operative Credit Society Ltd. Vs. ITO, Ward 17(2)(1) IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER ITA Nos.1050 & 1051/Mum/2023 (A.Ys. 2015-16 & 2016-17) Mumbai Postal Employees Vs. Income Tax Officer, Co-operative Credit Ward 17(2)(1) Society Limited, GPO Room No. 115, 1 st Floor, Building, Fort, Kautilya Bhavan, C-41 to Mumbai – 400001 C-43, G Block, Bandra Kurla Complex, Bandra (East), Mumbai – 400051 स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AAAJM0032…

NAHAR COLOURS AND COATINHGS PRIVATE LIMITED,UDAIPUR vs. PRINCIPAL COMMISSIONER OFINCOMETAX, UDAIPUR

In the result, appeal of the assessee is allowed

ITA 140/JODH/2023[2018-19]Status: DisposedITAT Jodhpur09 Aug 2023AY 2018-19
Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 263Section 801ASection 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL JODHPUR BENCH, JODHPUR VIRTUAL HEARING BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM Nahar Colours and Coatings Vs Principal Private Ltd., Commissioner of G-1, 90-93, Udyog Vihar, Income Tax, Suker, Udaipur Udaipur (Appellant) (Respondent) PAN NO. AAACN 6942 K Assessee By Sh. Gautam Chand Baid, CA Revenue By Sh. Lovish Kumar, CIT-DR Date of hearing 14/07/2023 Date of 09/08/2023 Pronouncement O R D E R PER: RATHOD KAMLESH JAYANTBHAI, AM This appeal is filed by assessee and is arising out of the order of the Principal Commissioner of Income Tax, Ud…

BOMBAY FOOTWEAR PVT. LTD,MUMBAI vs. THE PR. CIT -14, , MUMBAI

In the result, impugned order is quashed and appeal of the assessee is allowed

ITA 1645/MUM/2021[2015-16]Status: DisposedITAT Mumbai15 May 2023AY 2015-16

Bench: Shri Vikas Awasthy & Shri Amarjit Singhvk-Vk-La- 1645@Eaqcbz@2021 ¼Fu-Oa- 2015&16½ Bombay Footwear Private Limited Deonar Village, Behind Telecom Factory, Deonar, Mumbai-400 088 ..... Vihykfkhz/Appellant Pan No. Aaacb2162P Cuke Vs. Principal Commissioner Of Income Tax-14 Aayakar Bhavan, M. K. Road, ..... Izfroknh/Respondent Mumbai-400 020

For Appellant: Ms. Aarti Vissanji &For Respondent: Dr. Mahesh Akhade, CIT-DR &
Section 142(1)Section 263

…आयकर अपीलीय अधिकरण eqacbZ ihB ßchÞ eaqcbZ Jh fodkl voLFkh] U;kf;d lnL;],oa Jh vejthr flag] ys[kkdkj lnL; ds le{k IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “B” BENCH BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER vk-vk-la- 1645@eaqcbZ@2021 ¼fu-oa- 2015&16½ Bombay Footwear Private Limited Deonar Village, Behind Telecom Factory, Deonar, Mumbai-400 088 ..... vihykFkhZ/Appellant PAN No. AAACB2162P cuke Vs. Principal Commissioner of Income Tax-14 Aayakar Bhavan, M. K. Road, ..... izfroknh/Respondent Mumbai-400 020 vihykFkhZ }kjk@Appellant by : Ms. Aarti Vissanji & Shri…

STATE BANK OF INDIA(AS A SUCCESSOR TO BHAARTIYA MAHILA BANK LIMITED),MUMBAI vs. PRINCIPLE COMMISSIONR OF INCOME TAX 2, MUMBAI, MUMBAI

In the result, the appeal of the assessee is dismissed

ITA 1052/MUM/2022[2017-18]Status: DisposedITAT Mumbai21 Apr 2023AY 2017-18

Bench: Shri Aby T. Varkey, Jm & Shri Om Prakash Kant, Am आयकर अपील सं/ I.T.A. No.1052/Mum/2022 (निर्धारण वर्ा / Assessment Years: 2017-18) State Bank Of India बिधम/ Pcit-2, Mumbai (As A Successor To Bhartiya Room No. 344, Aayakar Vs. Mahila Bank Limited) Bhavan, M. K. Road, Financial Reporting & Mumbai-400020. Taxation 3Rd Floor, Corporation Centre Madam Cama Road, Nariman Point, Mumbai-400021. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaacs8577K (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Ketan Ved Revenue By: Smt. Nilu Jaggi (Dr) सुनवाई की तारीख / Date Of Hearing: 25/01/2023 घोषणा की तारीख /Date Of Pronouncement: 21/04/2023 आदेश / O R D E R Per Aby T. Varkey, Jm: This Is An Appeal Preferred By The Assessee Bank Against The Order Of The Ld. Principal Commissioner Of Income Tax-02, Mumbai Passed Under Section 263 Of The Income Tax Act, 1961 (Hereinafter Referred To As “The Act”) Dated 26.03.2022 For Assessment Year 2017-18. 2. At The Outset, The Ld. Ar Of The Assessee Drew Our Attention To The Additional Ground Of Appeal Preferred By The Assessee Wherein It Has Challenged The Validity Of Ao Passing The Order In The Name Of Erstwhile Bhartiya Mahila Bank Limited (Hereinafter “Bmbl”), Even Though, It Was Merged With M/S. State Bank Of India W.E.F. 01.04.2017 (Vide Notification Dated 22.02.2017). In This Regard, It Is Noted That From 01.04.2017, Bhartiya Mahila Bank Ltd Got Merged/Amalgamated

For Appellant: Shri Ketan VedFor Respondent: Smt. Nilu Jaggi (DR)
Section 142(1)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND SHRI OM PRAKASH KANT, AM आयकर अपील सं/ I.T.A. No.1052/Mum/2022 (निर्धारण वर्ा / Assessment Years: 2017-18) State Bank of India बिधम/ PCIT-2, Mumbai (as a successor to Bhartiya Room No. 344, Aayakar Vs. Mahila Bank Limited) Bhavan, M. K. Road, Financial Reporting & Mumbai-400020. Taxation 3rd Floor, Corporation Centre Madam Cama Road, Nariman Point, Mumbai-400021. स्थधयी लेखध सं./जीआइआर सं./PAN/GIR No. : AAACS8577K (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee by: Shri Ketan Ved Revenue by: Smt. Nilu Jaggi (DR)…

LAKME LEVER PRIVATE LIMITED ,MUMBAI vs. PRINCIPLE COMMISSIONER OF INCOME TAX-PCIT,MUMBAI-1, MUMBAI

In the result, appeal filed by the assessee is allowed

ITA 1341/MUM/2022[2017-2018]Status: DisposedITAT Mumbai03 Apr 2023AY 2017-2018

Bench: Shri Kuldip Singh, Hon'Ble & Shri S. Rifaur Rahman, Hon'Blem/S. Lakme Lever Private Limited V. Pr.Cit, Mumbai -1 Unilever House 3Rd Floor, Room No. 330 B.D. Sawant Marg, Chakala Aayakar Bhavan Andheri (E), Mumbai - 400099 M.K. Road Mumbai - 400020 Pan: Aabcl5555B (Appellant) (Respondent) Assessee Represented By : Shri Nishant Thakkar & Ms. Jasmin Amalsadvala Department Represented By : Smt. Shailja Rai

Section 139(1)Section 143(3)Section 194JSection 263Section 32Section 37(1)Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI KULDIP SINGH, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER M/s. Lakme Lever Private Limited v. Pr.CIT, Mumbai -1 Unilever House 3rd Floor, Room No. 330 B.D. Sawant Marg, Chakala Aayakar Bhavan Andheri (E), Mumbai - 400099 M.K. Road Mumbai - 400020 PAN: AABCL5555B (Appellant) (Respondent) Assessee Represented by : Shri Nishant Thakkar & Ms. Jasmin Amalsadvala Department Represented by : Smt. Shailja Rai Date of Hearing : 03.01.2023 Date of Pronouncement : 03.04.2023 O R D E R PER S. RIFAUR RAHMAN (AM) 1. Th…

DEVIKA RAJESH JAGGI,MUMBAI vs. PRINCIPLE CIT RANGE-19, MUMBAI

In the result, the present appeal is allowed

ITA 861/MUM/2022[2017-18]Status: DisposedITAT Mumbai24 Feb 2023AY 2017-18
For Appellant: Shri Yogesh TharFor Respondent: Smt. Riddhi Mishra
Section 143(3)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL "D" BENCH, MUMBAI SHRI AMARJIT SINGH, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER Devika Rajesh Jaggi, 26, Blue Heaven Mount Pleasant Road, Malabar Hill, Mumbai - 400006 [PAN: ADXPJ9746J] ……………… Appellant Principal Commissioner of Income Tax, Vs Range – 19, Mumbai, Room No. 228, 2nd Floor, Matru Mandir, Tardeo Road, Mumbai - 400007 ……………. Respondent Appearances For the Appellant/Assessee : Shri Yogesh Thar For the Respondent/Department : Smt. Riddhi Mishra Date of conclusion of hearing : 29.11.2022 Date of pronouncement of order : 24.02.2023 O R D E R Per Rahul Cha…

BHAGAWATI ABHILSHA CONVENTURE,MUMBAI vs. PRINCIPAL COMMISSIONER OF INCOME TAX, MUMBAI

In the result, appeal filed by the assessee is dismissed

ITA 1028/MUM/2022[2017-18]Status: DisposedITAT Mumbai05 Jan 2023AY 2017-18

Bench: Shri Amit Shukla, Hon'Ble & Shri S. Rifaur Rahman, Hon'Blebhagwati Abhilsha Conventure V. Pr. Cit – Mumbai – 17 A/35, Patil Bhuvan, N.S.B. Road 120, 1St Floor, Kautilya Bhavan Mulund (W), Mumbai - 400080 Avenue-3, Near Videsh Bhavan Bandra Kurla Complex Pan: Aahfb9198D Bandra(E), Mumbai – 400051 (Appellant) (Respondent) Assessee Represented By : Shri M. Subramanian Department Represented By : Dr. Mahesh Akhade

Section 1Section 143(2)Section 143(3)Section 22Section 263Section 43C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “B”, MUMBAI BEFORE SHRI AMIT SHUKLA, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER Bhagwati Abhilsha Conventure V. Pr. CIT – Mumbai – 17 A/35, Patil Bhuvan, N.S.B. Road 120, 1st Floor, Kautilya Bhavan Mulund (W), Mumbai - 400080 Avenue-3, Near Videsh Bhavan Bandra Kurla Complex PAN: AAHFB9198D Bandra(E), Mumbai – 400051 (Appellant) (Respondent) Assessee Represented by : Shri M. Subramanian Department Represented by : Dr. Mahesh Akhade Date of Hearing : 20.10.2022 Date of Pronouncement : 05.01.2023 O R D E R PER S. RIFAUR RAHMAN (AM…

A.A. MOTIWALA JEWELLERS PVT. LTD.,MUMBAI vs. PR. CIT- 4 , MUMBAI

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

ITA 1363/MUM/2022[2017-18]Status: DisposedITAT Mumbai04 Jan 2023AY 2017-18

Bench: Shri B.R. Basakaran & Ms. Kavitha Rajagopalm/S. A.A. Motiwala Jewellers Vs. Prin. Commissioner Of Pvt. Ltd., 31, Kakad Palace, Income Tax-4, Room Shop No.1, Guru Nanak Road, No.629, 6Th Floor, Bandra (West), Aayakar Bhavan, M.K. Mumbai – 400 050 Road, Mumbai. Pan Aakca6359B (Appellant) (Respondent)

For Appellant: Mr. Bharat KumarFor Respondent: Ms. Mamta Bansal, DR
Section 142(1)Section 143(3)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI ‘A’ BENCH, MUMBAI. BEFORE SHRI B.R. BASAKARAN, ACCOUNTANT MEMBER AND MS. KAVITHA RAJAGOPAL, JUDICIAL MEMBER M/s. A.A. Motiwala Jewellers Vs. Prin. Commissioner of Pvt. Ltd., 31, Kakad Palace, Income Tax-4, Room Shop No.1, Guru Nanak Road, No.629, 6th Floor, Bandra (West), Aayakar Bhavan, M.K. Mumbai – 400 050 Road, Mumbai. PAN AAKCA6359B (Appellant) (Respondent) Appellant By : Mr. Bharat Kumar. Respondent By : Ms. Mamta Bansal, DR Date of Hearing : 18.10.2022 Date of Pronouncement : 04.01.2023 O R D E R Per Shri B.R. Baskaran, A.M. : The assessee has filed this a…

BHAVENDRA HASMUKHLAL PATADIA. LEGAL HEIR OF HASMUKHLAL PATADIA.,CUTTACK vs. ITO WARD-!(1), CUTTACK

In the result, appeal of the assessee is allowed

ITA 125/CTK/2022[2015-16]Status: DisposedITAT Cuttack26 Dec 2022AY 2015-16

Bench: Shri George Mathan & Shri Arun Khodpiaआयकर अऩीऱ सं/Ita No.125/Ctk/2022 (ननधाारण वषा / Assessment Year :2015-2016) Bhavendra Hasmukhlal Patadia, Vs Ito, Ward-1(1), Cuttack Legal Heir Of Hasmukhlal Patadia, Nayabazar, Chauliaganj, Cuttack-753004 Pan No. :Adapp 6256 G (अऩीऱाथी /Appellant) .. (प्रत्यथी / Respondent) ननधााररती की ओर से /Assessee By : Shri Deepak Shah, Ar राजस्व की ओर से /Revenue By : Shri M.K.Gautam, Cit-Dr सुनवाई की तारीख / Date Of Hearing : 26/12/2022 घोषणा की तारीख/Date Of Pronouncement : 26/12/2022 आदेश / O R D E R Per Bench : This Is An Appeal Filed By The Assessee Against The Order Of The Ld Pr.Cit, Cuttack, Passed In Itba/Com/F/17/2019-20/1026790827(1), Dated 19.03.2020, For The Assessment Year 2015-2016. Head On The Question Of Condonation Of Delay 2. On Perusal Of The Appeal Record, It Is Found That The Appeal Of The Assessee Is Barred By 784 Days. In This Regard, The Assessee Has Filed An Application For Condonation Of Delay Dated 11.07.2022 Along With Affidavit Stating Therein That Due To Continuous Lockdown On Account Of Spread Of Covid-19, The Assessee Could Not File The Present Appeal In Time, Therefore, He Prayed That Delay Of 784 Days In Filing The Present Appeal May Kindly Be Condoned. On The Other Hand, Ld. Cit-Dr Did Not Object To The Above Submission Of The Ld. Ar. Considering The Above, We Condone

For Appellant: Shri Deepak Shah, ARFor Respondent: Shri M.K.Gautam, CIT-DR
Section 143(3)Section 263

…आयकर अऩीऱीय अधधकरण, कटक न्यायऩीठ,कटक IN THE INCOME TAX APPELLATE TRIBUNAL CUTTACK BENCH CUTTACK श्री जाजज माथन, न्याययक सदस्य एवं श्री अरुण खोड़पऩया ऱेखा सदस्य के समक्ष । BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI ARUN KHODPIA, ACCOUNTANT MEMBER आयकर अऩीऱ सं/ITA No.125/CTK/2022 (ननधाारण वषा / Assessment Year :2015-2016) Bhavendra Hasmukhlal Patadia, Vs ITO, Ward-1(1), Cuttack Legal heir of Hasmukhlal Patadia, Nayabazar, Chauliaganj, Cuttack-753004 PAN No. :ADAPP 6256 G (अऩीऱाथी /Appellant) .. (प्रत्यथी / Respondent) ननधााररती की ओर से /Assessee by : Shri Deepak Shah, AR राजस्व की ओर से /Revenue by : Shri…

VODAFONE IDEA LTD (ERSTWHILE ADITYA BIRLA TELECOM LTD),MUMBAI vs. PCIT-CIRCLE 5, MUMBAI

ITA 662/MUM/2022[2017-18]Status: DisposedITAT Mumbai01 Dec 2022AY 2017-18

Bench: Shri S. Rifaur Rahman, Hon'Ble & Ms Kavitha Rajagopal, Hon'Blevodafone Idea Limited V. Pcit – Circle 5 {Erstwhile Known As Aditya Birla Telecom Limited} Room No. 515, 5Thfloor Birla Centurion, 10Th Floor Aayakar Bhavan, M.K. Road Plot No. 794, B Wing Mumbai - 400020 Pandurang Budhkar Marg Worli, Mumbai – 400030 Pan: Aaacb2100P (Appellant) (Respondent) Assessee Represented By Shri J. D. Mistry : Shri Madhur Aggarwal & Shri Ninad Patade Department Represented By : Shri Achal Sharma

Section 143(3)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F”, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER AND MS KAVITHA RAJAGOPAL, HON'BLE JUDICIAL MEMBER Vodafone Idea Limited v. PCIT – Circle 5 {Erstwhile Known as Aditya Birla Telecom Limited} Room No. 515, 5thFloor Birla Centurion, 10th Floor Aayakar Bhavan, M.K. Road Plot No. 794, B Wing Mumbai - 400020 Pandurang Budhkar Marg Worli, Mumbai – 400030 PAN: AAACB2100P (Appellant) (Respondent) Assessee Represented by Shri J. D. Mistry : Shri Madhur Aggarwal & Shri Ninad Patade Department Represented by : Shri Achal Sharma Date of Hearing : 07.09.2022…

ASHOKKUMAR BHANWARLAL CHHAJER,SANPADA vs. PR. CIT - (CENTRAL) , PUNE

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

ITA 1361/MUM/2022[2017-18]Status: DisposedITAT Mumbai30 Sept 2022AY 2017-18
Section 142(1)Section 143(3)Section 263Section 263(1)

…THE INCOME TAX APPELLATE TRIBUNAL “A” Bench, Mumbai Shri B.R. Baskaran (AM) & Shri Pavan Kumar Gadale (JM) I.T.A. No. 1361/Mum/2022 (A.Y. 2017-18) Vs. PCIT(Central) Ashokkumar Bhanwarlal Chhajer 2001/2002, Mahaavir Amrut Aayakar Sadan B-Wing, Sector-19, Sanpada Bodhi Tower Navi Mumbai-400 705. Salisbury Park Gultekadi PAN : AAAPC8632L Pune-411 037. (Appellant) (Respondent) Assessee by Shri Mani Jain Department by Smt. Shailja Rai Date of Hearing 21.09.2022 Date of Pronouncement 30.09.2022 O R D E R Per B.R.Baskaran (AM) :- The assessee has filed this appeal challenging the revision order dated 29.03.2022…

SHOBHA RAMCHANDRA CHAUDHARI,YAWAL vs. PRINCIPLE COMMISSIONER OF INCOME-TAX - 1, NASHIK

Appeals are dismissed in above terms

ITA 460/PUN/2021[2015-16]Status: DisposedITAT Pune21 Sept 2022AY 2015-16

Bench: Shri S.S.Godara, Jm & Shri Dr. Dipak P. Ripote, Am आयकर अपील सं. / Ita No.397/Pun/2021 धनधाारण वषा / Assessment Year : 2015-16

For Appellant: NoneFor Respondent: Shri Sardar Singh Meena
Section 143(3)Section 263

…आयकर अपीलीय अधधकरण “बी” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, PUNE BEFORE SHRI S.S.GODARA, JM AND SHRI DR. DIPAK P. RIPOTE, AM आयकर अपील सं. / ITA No.397/PUN/2021 धनधाारण वषा / Assessment Year : 2015-16 Ramchandra Vishnu Chaudhari, 01, At Post-Dambhurni, Tal: Yawal, Dist : Jalgaon Pune – 425 302. .......अपीलाथी / Appellant PAN : AFNPC3080J बनाम / V/s. ……प्रत्यथी / Respondent Pr. CIT, Circle -2, Nashik आयकर अपील सं. / ITA No. 460/PUN/2021 धनधाारण वषा / Assessment Year : 2015-16 Shobha Ramchandra Chaudhari, 01, At Post-Dambhurni, Tal: Yawal, Dist : Jalgaon Pune – 425 302. .....…

RAMACHANDRA VISHNU CHAUDHARI,JALGAON vs. PRINCIPAL COMMISSIONER OF INCOME-TAX - 2, NASHIK

Appeals are dismissed in above terms

ITA 397/PUN/2021[2015-16]Status: DisposedITAT Pune21 Sept 2022AY 2015-16

Bench: Shri S.S.Godara, Jm & Shri Dr. Dipak P. Ripote, Am आयकर अपील सं. / Ita No.397/Pun/2021 धनधाारण वषा / Assessment Year : 2015-16

For Appellant: NoneFor Respondent: Shri Sardar Singh Meena
Section 143(3)Section 263

…आयकर अपीलीय अधधकरण “बी” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, PUNE BEFORE SHRI S.S.GODARA, JM AND SHRI DR. DIPAK P. RIPOTE, AM आयकर अपील सं. / ITA No.397/PUN/2021 धनधाारण वषा / Assessment Year : 2015-16 Ramchandra Vishnu Chaudhari, 01, At Post-Dambhurni, Tal: Yawal, Dist : Jalgaon Pune – 425 302. .......अपीलाथी / Appellant PAN : AFNPC3080J बनाम / V/s. ……प्रत्यथी / Respondent Pr. CIT, Circle -2, Nashik आयकर अपील सं. / ITA No. 460/PUN/2021 धनधाारण वषा / Assessment Year : 2015-16 Shobha Ramchandra Chaudhari, 01, At Post-Dambhurni, Tal: Yawal, Dist : Jalgaon Pune – 425 302. .....…

KALINGA INSTITUTE OF INDUSTRIAL TECHNOLOGY (KIIT),PATIA vs. CIT (EXEMP.) HYDERABAD, HYDERABAD

In the result, appeal of the assessee is allowed

ITA 48/CTK/2022[2017-18]Status: DisposedITAT Cuttack13 Sept 2022AY 2017-18

Bench: Before S/Shri George Mathan, Judicial & Arun Khodpia & Arun Khodpia & Arun Khodpiaassessment Year : 2017-18 Kalinga Institute Of Industrial Kalinga Institute Of Industrial Vs. Cit (Exemptions), Cit (Exemptions), Technology (Kiit), Plot No.383, Technology (Kiit), Plot No.383, Hyderabad 384, 384, Kiit Kiit Campus Campus-1, Patia, Bhubaneswar. Bhubaneswar. Pan/Gir No. Pan/Gir No.Aaatk 3103 C (Appellant (Appellant) .. ( Respondent Respondent) Assessee By : Shri S.K.Agarwalla, Ar S.K.Agarwalla, Ar Revenue By : Shri M.K.Gautam, Cit Shri M.K.Gautam, Cit Dr Date Of Hearing : 13 /9 9/2022 Date Of Pronouncement : 13/9 9/2022 O R D E R Per Bench This Is An Appeal Filed By The Assessee Ag This Is An Appeal Filed By The Assessee Against The Order Of The Ld Ainst The Order Of The Ld Cit(E), Hyderabad Hyderabad Passed U/S.263 Of The Act Dated Dated 14.3.2022 In Appeal No.Itba/Rev/F/Rev5/2021 Itba/Rev/F/Rev5/2021-22/1040690424(1) For The Assessment Year For The Assessment Year 2017-18. 2. Shri S.K.Agarwala, Ld Ar Appeared For The Assessee & Shri Shri S.K.Agarwala, Ld Ar Appeared For The Assessee & Shri Shri S.K.Agarwala, Ld Ar Appeared For The Assessee & Shri M.K.Gautam, Ld Cit Dr Appeared For The Revenue. M.K.Gautam, Ld Cit Dr Appeared For The Revenue.

For Appellant: Shri S.K.Agarwalla, ARFor Respondent: Shri M.K.Gautam, CIT
Section 10Section 11(1)Section 12ASection 143(3)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, CUTTACK BENCH, CUTTACK BEFORE BEFORE S/SHRI GEORGE MATHAN, JUDICIAL JUDICIAL MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER Assessment Year : 2017-18 Kalinga Institute of Industrial Kalinga Institute of Industrial Vs. CIT (Exemptions), CIT (Exemptions), Technology (KIIT), Plot No.383, Technology (KIIT), Plot No.383, Hyderabad 384, 384, KIIT KIIT Campus Campus-1, Patia, Bhubaneswar. Bhubaneswar. PAN/GIR No. PAN/GIR No.AAATK 3103 C (Ap…

SAROJ KUMAR MISHRA,ATHAGARARH vs. PR.CIT-1, BHUBANESWAR

In the result, appeal of the assessee is allowed

ITA 31/CTK/2022[2017-18]Status: DisposedITAT Cuttack24 Aug 2022AY 2017-18

Bench: Shri George Mathan & Shri Arun Khodpiasaroj Kumar Mishra, Khuntuni, Athagarh, Dist : Cuttack-754029 Pan No.Abkpm 8302 N ………………Assessee Versus

Section 133(6)Section 143(3)Section 263

…आयकर अपीऱीय अधिकरण, कटक न्यायपीठ,कटक IN THE INCOME TAX APPELLATE TRIBUNAL CUTTACK BENCH CUTTACK श्री जाजज माथन, न्याययक सदस्य एवं श्री अरुण खोड़पऩया ऱेखा सदस्य के समक्ष । BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI ARUN KHODPIA, ACCOUNTANT MEMBER Saroj Kumar Mishra, Khuntuni, Athagarh, Dist : Cuttack-754029 PAN No.ABKPM 8302 N ………………Assessee Versus Pr.CIT, Bhubaneswar-1 ………………..Revenue Shri S.K.Sarangi, Advocate for the assessee Shri M.K.Gautam, CIT-DR for the Revenue Date of Hearing : 24/08/2022 Date of Pronouncement : 24/08/2022 आदेश / O R D E R Per Bench : This is an appeal filed by the assessee a…

Showing 1–20 of 37 · Page 1 of 2

Jeevan Investment & Finance (P.) Ltd. v. CIT (88 Taxmann.com 552) — Cited in 37 Judgments | BharatTax