JMC Projects (India) Ltd. v. Pr. CIT

67 Taxmann.com 258High Court2016#25458 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2016 to 2025.

Sections most often in play

Section 115BBE Section 133(6)Section 142(1)Section 143(3)Section 263 Section 28 Section 32(1)(ii)Section 32(2)

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Judgments citing JMC Projects (India) Ltd. v. Pr. CIT

Olympic Decor LLP, Ahmedabad vs. The Pr.CIT, Ahmedabad-3, Ahmedabad

In the result, the Appeal of the assessee is allowed

ITA 423/AHD/2024[2018-19]Status: DisposedITAT Ahmedabad23 May 2025AY 2018-19

Bench: S/Shri T.R. Senthil Kumar & Makarand V.Mahadeokarasstt.Year : 2018-19 Olympic Décor Llp Pr.Commissioner Of 6, Patel Avenue, Nr.Gurudwara Vs Income Tax-3 Sg Highway, Bodakdev Ambawadi Ahmedabad. Ahmedabad. Pan : Adafs 2113 H (Applicant) (Responent) : Assessee By Shri Tushar Hemani, Sr.Advocate & Parimalsinh B. Parmar, Ars : Shri Rignesh Das, Cit-Dr Revenue By सुनवाई क" तारीख/Date Of Hearing : 28/04/2025 घोषणा क" तारीख /Date Of Pronouncement: 23/05/2025 आदेश आदेश/O R D E R आदेश आदेश

Section 143(3)Section 2Section 263Section 28Section 32(1)(ii)Section 32(2)Section 68Section 80I

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण,अहमदाबाद "यायपीठ आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण अहमदाबाद "यायपीठ अहमदाबाद "यायपीठ ‘D’ अहमदाबाद। अहमदाबाद "यायपीठ अहमदाबाद। अहमदाबाद। अहमदाबाद। IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD ] ] BEFORE S/SHRI T.R. SENTHIL KUMAR, JUDICIAL MEMBER AND MAKARAND V.MAHADEOKAR, ACCOUNTANT MEMBER Asstt.Year : 2018-19 Olympic Décor LLP Pr.Commissioner of 6, Patel Avenue, Nr.Gurudwara Vs Income Tax-3 SG Highway, Bodakdev Ambawadi Ahmedabad. Ahmedabad. PAN : ADAFS 2113 H (Applicant) (Responent) : Assessee by Shri Tushar Hemani, Sr.Advocate & Parimalsinh B. Parmar, ARs…

DCIT, Cir-7(1), Kolkata vs. M/S Britannia Industries Ltd, Kolkata

In the result, the appeal of assessee is allowed

ITA 557/KOL/2017[2009-10]Status: DisposedITAT Kolkata25 Apr 2018AY 2009-10

Bench: Shri Waseem Ahmed & Shri S.S.Viswanethra Raviassessment Year:2009-10

Section 143(3)Section 263

…elaborately considered all these three aspects before reaching one of the probable view that this particular income of the assessee has to be charged under the head capital gains but not otherwise. 15. In JMC Projects (India) Ltd. Vs. Pr. CIT, central (2016) 67 Taxmann.com 258 (Gujarat), Hon'ble Gujarat High Court held that the power u/s. 263 of the Act cannot be exercised when though addition has been made on the footing or the premise which are not to the satisfaction of the Commissioner to make additions on better premise with better reasoning or on different application of legal principles. 16. For these rea…

Britannia Industries Ltd., Kolkata vs. DCIT, Cir-7(1), Kolkata

In the result, the appeal of assessee is allowed

ITA 775/KOL/2015[2009-2010]Status: DisposedITAT Kolkata28 Oct 2016AY 2009-2010

Bench: Shri P. M. Jagtap, Am & Shri K. Narasimha Chary, Jm] I.T.A No. 775/Kol/2015 Assessment Year: 2009-10 Britannia Industries Ltd. Vs. Deputy Commissioner Of Income-Tax (Pan: Aabcb2066P) Circle-7(1), Kolkata. (Appellant) (Respondent) Date Of Hearing: 20.09.2016 Date Of Pronouncement: 28.10.2016

For Appellant: Shri D. S. Damle, FCAFor Respondent: Shri R. S. Biswas, CIT

Section 143(3)Section 2(47)Section 263Section 45

…elaborately considered all these three aspects before reaching one of the probable view that this particular income of the assessee has to be charged under the head capital gains but not otherwise. 15. In JMC Projects (India) Ltd. Vs. Pr. CIT, central (2016) 67 Taxmann.com 258 (Gujarat), Hon’ble Gujarat High Court held that the power u/s. 263 of the Act cannot be exercised when though addition has been made on the footing or the premise which are not to the satisfaction of the Commissioner to make additions on better premise with better reasoning or on different application of legal principles. 16. For these re…