Mahalakshmi Liquor Promoters (P) Ltd. v. Commissioner of Income Tax

29 Taxmann.com 70Reported decision2013#9641 most cited

What is Mahalakshmi Liquor Promoters (P) Ltd. v. Commissioner of Income Tax authority for?

An assessment order is considered erroneous and prejudicial to the interests of the revenue under section 263 if the Assessing Officer has failed to conduct an adequate or requisite enquiry into the issues raised by the Commissioner. A lack of enquiry, or an inadequate enquiry, by the Assessing Officer provides a valid basis for the Commissioner to assume jurisdiction for revision.

11

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2022 to 2023.

Also referred to as

Mahalakshmi Liquor Promoters · Section 263 · inadequate enquiry · lack of enquiry · Assessing Officer · Commissioner of Income Tax · erroneous and prejudicial · revision of assessment order · section 263(1) · section 142(1)

Issues it is cited on

inadequate enquirylack of enquirysection 263(1)eligible businessmalabar industrialerroneous and prejudiciallimited scrutinysection 263section 26income-tax officersection 14asection 142(1)

Judgments citing Mahalakshmi Liquor Promoters (P) Ltd. v. Commissioner of Income Tax

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…

Hitkari and Swaraj Enterprises Private Limited, Barmer vs. Pr. CIT-1, Jodhpur

In the result, the appeal of the assessee is allowed

ITA 61/JODH/2022[2016-17]Status: DisposedITAT Jodhpur24 Jan 2023AY 2016-17

Bench: Shri B. R. Baskaran & Shri Sandeep Gosain

Section 142(1)Section 143(2)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL JODHPUR BENCH, JODHPUR BEFORE SHRI B. R. BASKARAN, ACCOUNTANT MEMBER AND SHRI SANDEEP GOSAIN, JUDICIAL MEMBER ITA No. 61/Jodh/22 (ASSESSMENT YEAR- 2016-17) Hitkari And Swaraj Enterprises Pvt. Ltd. Vs The Pr.CIT-1 Shop No. 3, Ray Colony Jodhpur Barmer (Raj) (Appellant) (Respondent) PAN NO. AADCH 3173 R Assessee By Shri Goutam Chand Baid, CA Smt. Alka Rajvanshi Jain Revenue By CIT-DR 04/11/2022 Date of hearing Date of 24 /01/2023 Pronouncement O R D E R PER: SANDEEP GOSAIN, JM This is an appeal filed by the assessee against the order of the ld. Pr.CIT-1, Jodhpur dated 29-0…

Dheeraj Babulal Shah, Mumbai vs. Pr. CIT -17, Mumbai

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

ITA 886/MUM/2021[2012-13]Status: DisposedITAT Mumbai12 Dec 2022AY 2012-13

Bench: Shri Aby T. Varkey, Hon'Ble & Shri S. Rifaur Rahman, Hon'Bledheeraj Babulal Shah V. Pr.Cit – Mumbai – 17 C/O. D.C. Bothra & Co.Llp (Ca) Room No. 120, 1St Floor {Formerly Known As D.C. Bothra & Co.} Kautilya Bhavan, C-41 To C-43 297, Tardeo Road, Wille Mansion G-Block, Bandra Kurla Complex Bandra(E), Mumbai - 400051 1St Floor, Opp. Bank Of India Nana Chowk, Mumbai - 400007 Pan: Arwps1458D (Appellant) (Respondent) Assessee Represented By : Shri Rajkumar Singh Department Represented By : Shri S.H. Usmani

Section 1Section 142(1)Section 143(1)Section 143(3)Section 147Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D”, MUMBAI BEFORE SHRI ABY T. VARKEY, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER Dheeraj Babulal Shah v. Pr.CIT – Mumbai – 17 C/o. D.C. Bothra & Co.LLP (CA) Room No. 120, 1st floor {Formerly known as D.C. Bothra & CO.} Kautilya Bhavan, C-41 to C-43 297, Tardeo Road, Wille Mansion G-Block, Bandra Kurla Complex Bandra(E), Mumbai - 400051 1st Floor, Opp. Bank of India Nana Chowk, Mumbai - 400007 PAN: ARWPS1458D (Appellant) (Respondent) Assessee Represented by : Shri Rajkumar Singh Department Represented by : Shri S.H. Usmani Date o…

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. .....…

M/S. Rallis India Ltd., Mumbai vs. Dy CIT, Cicle-8(1)(1), Mumbai

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

ITA 913/MUM/2021[2015-16]Status: DisposedITAT Mumbai04 Jul 2022AY 2015-16

Bench: Shri Pavan Kumar Gadale & Shri S Rifaur Rahmanm/S. Rallis India Ltd Vs. Dcit, Circle – 8(1)(1) C/O Kalyaniwalla & Room No. 624, 6Th Mistry Llp, 2Nd Floor, Floor, Aayakar Bhavan Esplanade House, 29, M.K Road, Hazarimal Somani Mumbai – 400020. Marg, Mumbai – 400001 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aabcr2657N Appellant .. Respondent Appellant By : Mr.Jitendra Jain.Ar Respondent By : Mr.S.N Kabra. Dr Date Of Hearing 03.06.2022 Date Of Pronouncement 04.07.2022 आदेश / O R D E R Per Pavan Kumar Gadale Jm: The Assessee Has Filed The Appeal Against The Order Of The Principle Commissioner Of Income Tax (Pr.Cit) – 8, Mumbai Passed U/S 263 Of The Act.

For Appellant: Mr.Jitendra Jain.ARFor Respondent: Mr.S.N Kabra. DR
Section 10(34)Section 10ASection 115JSection 143(2)Section 14ASection 2(47)Section 263Section 263eSection 80Section 801A

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER & SHRI S RIFAUR RAHMAN, ACCOUNTANT MEMBER M/s. Rallis India Ltd Vs. DCIT, Circle – 8(1)(1) C/o Kalyaniwalla and Room No. 624, 6th Mistry LLP, 2nd Floor, Floor, Aayakar Bhavan Esplanade House, 29, M.K Road, Hazarimal Somani Mumbai – 400020. Marg, Mumbai – 400001 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AABCR2657N Appellant .. Respondent Appellant by : Mr.Jitendra Jain.AR Respondent by : Mr.S.N Kabra. DR Date of Hearing 03.06.2022 Date of Pronouncement 04.07.2022 आदेश / O R D E R PER PAVAN KUMAR GADALE JM: The…

B.R. Tv, Mumbai vs. Pt. CIT-8, Mumbai

ITA 750/MUM/2021[2015-16]Status: DisposedITAT Mumbai28 Apr 2022AY 2015-16

Bench: Shri Prashant Maharishi, Am & Shri Amarjit Singh, Jm The Pr. Commissioner Of Income Tax, Circle–8,Room B.R. Tv G–38, Anand Villa,15Th Road, No.611, 6Th Floor, Vs. Santacruz (W), Mumbai–400 054 Aykar Bhavan, M.K. Road, Mumbai–400 020 (Appellant) (Respondent) Pan No. Aaafb0941M

For Appellant: Shri Hari S. Raheja, ARFor Respondent: Shri Dr. Mahesh Akhade, CIT DR
Section 142(1)Section 143(3)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI AMARJIT SINGH, JM The Pr. Commissioner of Income Tax, Circle–8,Room B.R. TV G–38, Anand Villa,15th Road, no.611, 6th Floor, Vs. Santacruz (W), Mumbai–400 054 Aykar Bhavan, M.K. Road, Mumbai–400 020 (Appellant) (Respondent) PAN No. AAAFB0941M Assessee by : Shri Hari S. Raheja, AR Revenue by : Shri Dr. Mahesh Akhade, CIT DR Date of hearing: 12.04.2022 Date of pronouncement : 28.04.2022 O R D E R PER PRASHANT MAHARISHI, AM: 01. This appeal is filed by B.R.TV (the assessee/ appellant) for AY 2015-16 against the ord…

Icici Bank Ltd., Mumbai vs. The Dy CIT -2(3)(1), Mumbai

In the result we hold that the learned principal

ITA 737/MUM/2021[2011-12]Status: DisposedITAT Mumbai08 Mar 2022AY 2011-12

Bench: Shri Prashant Maharishi, Am & Shri Pavan Kumar Gadale, Jm Icici Bank Limited The Dy. Commissioner Of Icici Bank Towers, Income-Tax-2(3)(1), Aayakar Bhavan, 5 Th Floor, Bandra Kurla Complex, Vs. Bandra (East), Room No.552, Mumbai-400 051 M.K.Road, Mumbai-400 020 (Appellant) (Respondent) Pan No. Aaaci1195H Appellant By : Ms Arati Vissanji, Ar Respondent By : Shri Nikhil Chaudhary, Cit Dr Date Of Hearing: 13.01.2022 Date Of Pronouncement : 08.03.2022

For Appellant: Ms Arati Vissanji, ARFor Respondent: Shri Nikhil Chaudhary, CIT DR
Section 143(3)Section 147Section 263Section 263(1)Section 263(2)Section 36(1)(vii)Section 36(1)(viia)Section 36(1)(viii)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI PAVAN KUMAR GADALE, JM ICICI Bank Limited The Dy. Commissioner of ICICI Bank Towers, Income-tax-2(3)(1), Aayakar Bhavan, 5 th Floor, Bandra Kurla Complex, Vs. Bandra (East), Room No.552, Mumbai-400 051 M.K.Road, Mumbai-400 020 (Appellant) (Respondent) PAN No. AAACI1195H Appellant by : Ms Arati Vissanji, AR Respondent by : Shri Nikhil Chaudhary, CIT DR Date of hearing: 13.01.2022 Date of pronouncement : 08.03.2022 O R D E R PER PRASHANT MAHARISHI, AM: 01. This appeal is filed by ICICI Bank Ltd (The appellant/ ass…

Madanmohanlal G. Arora, Mumbai vs. Pr CIT-17, Mumbai

In the result, the appeal stand dismissed

ITA 514/MUM/2021[AABPA1302Q]Status: DisposedITAT Mumbai28 Feb 2022

Bench: Shri Kuldip Singh & Shri Amarjit Singhmadanmohanlal G. Arora Vs. Pcit, 28-1003, Seawoods Room No.120, 1St Floor, Estates (Nri Complex) Kautilya Bhavan, C-41 To Building No. 28, Sector C-43, G Block, Bandra 54,56 & 58 Nerul, Kurla Complex, Bandra Navi Mumbai – 400 706 (E), Mumbai – 400 051 "थायी लेखा सं./जीआइआर सं./Pan/Gir No.: Aabpa1302Q Appellant .. Respondent

For Appellant: Shri Ashok MehtaFor Respondent: Shri Mahesh Akhade
Section 142Section 142(1)Section 143(2)Section 144Section 147Section 148Section 263

…ITA No.514/Mum/2021 A.Y. 2010-11 1 Madanmohanlal G. Arora Vs. PCIT IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI KULDIP SINGH, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER Madanmohanlal G. Arora Vs. PCIT, 28-1003, Seawoods Room No.120, 1st Floor, Estates (NRI Complex) Kautilya Bhavan, C-41 to Building No. 28, Sector C-43, G Block, Bandra 54,56 & 58 Nerul, Kurla Complex, Bandra Navi Mumbai – 400 706 (E), Mumbai – 400 051 "थायी लेखा सं./जीआइआर सं./PAN/GIR No.: AABPA1302Q Appellant .. Respondent Appellant by : Shri Ashok Mehta Respondent by : Shri Mahesh Akhade Date of Hearing 1…

Sh. Surinder Pal Singh, Ludhiana vs. Pr.CIT-1, Ludhiana

In the result, appeal of the assessee is allowed

ITA 57/CHANDI/2021[2015-16]Status: DisposedITAT Chandigarh31 Jan 2022AY 2015-16
For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Shri Sarabjeet Singh, CIT
Section 142(1)Section 143(3)Section 263Section 263(1)

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ “बी” , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “B”, CHANDIGARH (VIRTUAL COURT) "ी एन.के.सैनी, उपा"य" एवं "ी संजय गग", "या"यक सद"य BEFORE: SHRI. N.K.SAINI, VP & SHRI , SANJAY GARG, JM आयकर अपील सं./ ITA NO. 57/Chd/2021 "नधा"रण वष" / Assessment Year : 2015-16 Shri Surinder Pal Singh The Pr. CIT-1 बनाम S/o Sh. Ajaib Singh, VPO Tajpur, Ludhiana Tehsil Raikot, Ludhiana "थायी लेखा सं./PAN NO: CULPS3097L अपीलाथ"/Appellant ""यथ"/Respondent "नधा"रती क" ओर से/Assessee by : Shri Sudhir Sehgal, Advocate राज"व क" ओर से/ Revenue by : Shri Sarabjeet Singh, CIT सुनवाई क"…

Barclays Bank Plc, Mumbai vs. CIT (International Taxation)-Range-1, Mumbai

In the result, the appeal by the assessee stands partly allowed

ITA 827/MUM/2021[2013-14]Status: DisposedITAT Mumbai03 Jan 2022AY 2013-14

Bench: Shri Shamim Yahya (Am) & Shri Amarjit Singh (Jm)

Section 143(3)Section 144C(13)Section 263Section 37

…1 IN THE INCOME TAX APPELLATE TRIBUNAL “I” Bench, Mumbai Before Shri Shamim Yahya (AM) & Shri Amarjit Singh (JM) I.T.A. No.827/Mum/2021 (Assessment Year 2013-14) Vs. CIT(IT), Range-1 Barclays Bank PLC 9th Floor, Building No.6 17th Floor Nirlon Knowledge Park Room No.1704, Air Off. Western Express India Building Highway Nariman Point Goregaon (E) Mumbai-400 021 Mumbai-400 63 PAN : AAACB4876G (Appellant) (Respondent) Assessee by Shri P.J.Pardiwala & Madhur Agarwal Department by Shri Sanjay Singh Date of Hearing 04.10.2021 Date of 03.01.2022 Pronouncement O R D E R Per Shamim Yahya (AM) :- This appeal by…

Mahalakshmi Liquor Promoters (P) Ltd. v. Commissioner of Income Tax (29 Taxmann.com 70) — Cited in 11 Judgments | BharatTax