Osho Forge Ltd. v. CIT

255 Taxmann 375Reported decision#13072 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2025 to 2025.

Also reported as

410 ITR 198

Sections most often in play

Section 10(38)Section 132 Section 143(3)Section 147 Section 148 Section 153A Section 153D Section 263

Issues it is cited on

paper company section 153(a)penny stock section 10(38)section 153d section 249 search assessment delay in filing appeal section 132a section 253 section 133 long term capital gain

Judgments citing Osho Forge Ltd. v. CIT

Best City Projects India Pvt. Ltd., New Delhi vs. ITO, Ward- 4(3), New Delhi

In the result, appeal of the assessee is dismissed

ITA 5294/DEL/2019[2008-09]Status: DisposedITAT Delhi27 Oct 2025AY 2008-09

Bench: Shri Anubhav Sharma & Shri Amitabh Shukla, Accountnat Member [Assessment Year: 2008-09] M/S Best City Projects India Income Tax Officer, Ward-4(3), Pvt. Ltd. Room No.385A, C.R. Building, Plot No.H-8, 1St Floor, Best Vs New Delhi110002 Plaza, Netaji Subhash Place, Pitampura, New Delhi-110034 Pan-Aaccb7635D Appellant Respondent Assessee By Shri Salil Kapoor, Shri Shivam Yadav Shri Sumit Lal Chandani, Ms. Ananya Kapoor, Advocates. Revenue By Ms. Rajinder Kaur, Cit(Dr) Date Of Hearing 30.07.2025 Date Of Pronouncement 27.10.2025

Section 132Section 143(3)Section 144BSection 153ASection 153BSection 153DSection 254Section 68

…is no statutory requirement of obtaining any approval u/s 153D by the AO during the remand proceedings. In support of its contentions, the ld. DR placed reliance upon the order of the Hon’ble Punjab & Haryana High Court in the case of Osho Forge Limited as at 410 ITR 198. The ld. DR drew our attention to para 8 to 12 of the impugned order. “8. Although the assessee claims that three substantial questions of law arise, in fact the issue involved in the present appeal is:— ''Whether under Section 153D of the Act there is a requirement of fresh approval for complying with the remand directions under Section 263, in…

Smt. Ritu Soin, Ludhiana vs. ACIT, CC-II, Ludhiana

In the result, both the appeals are allowed

ITA 305/CHANDI/2019[2012-13]Status: DisposedITAT Chandigarh06 Oct 2025AY 2012-13

For Appellant: Shri Ashwani Kumar, CA andFor Respondent: Smt. Kusum Bansal, CIT DR

Section 10(38)Section 143(3)Section 153ASection 153DSection 263

…आयकर अपीलीय अधिकरण, चण्डीगढ़ न्यायपीठ, चण्डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, ‘B’ CHANDIGARH BEFORE SHRI RAJPAL YADAV, VICE PRESIDENT AND SHRI KRINWANT SAHAY, ACCOUNTANT MEMBER आयकर अपील सं./ ITA Nos.304 & 305/CHD/2019 निर्धारण वर्ष / Assessment Year: 2010-11 & 2012-13 Vs Smt. Ritu Soin, H.No. 31, Garden Enclave, South City-II, Ludhiana. The ACIT, Central Circle-2, Ludhiana. स्थायी लेखा सं./PAN NO: AJIPS8572L अपीलार्थी/Appellant प्रत्यर्थी/Respondent Assessee by: Shri Ashwani Kumar, CA and Ms. Deepali Aggarwal, CA Revenue by : Smt. Kusum Bansal, CIT DR Date of Hearing : 11.08.2025 Date of P…

Shri Abhishek Soin, Ludhiana vs. DCIT, CC-II, Ludhiana

The appeals are partly allowed

ITA 322/CHANDI/2019[2011-12]Status: DisposedITAT Chandigarh29 Jul 2025AY 2011-12

Bench: Shri Rajpal Yadav & Shri Krinwant Sahayआयकर अपील सं./ Ita No. 321 & 322/Chd/2019 "नधा"रण वष" / Assessment Year: 2010-11, 2011-12 Shri Abhishek Soin, The Dcit, C/O Sigma Cartons Pvt. Ltd., Vs Central Circle-Ii, Unit-Ii, Industrial Area-C, Ludhiana. Sua Road, Ludhiana. "थायी लेखा सं./Pan No: Anbps9446A अपीलाथ"/Appellant ""यथ"/Respondent Assessee By : Shri Aditya Kumar, Ca Revenue By : Shri Manav Bansal, Cit Dr Date Of Hearing : 03.06.2025 Date Of Pronouncement : 29.07.2025 Hybrid Hearing O R D E R

For Appellant: Shri Aditya Kumar, CAFor Respondent: Shri Manav Bansal, CIT DR

Section 10(38)Section 132Section 139(1)Section 143(1)Section 143(3)Section 153ASection 153DSection 263

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ, च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, ‘A’ CHANDIGARH BEFORE SHRI RAJPAL YADAV, VICE PRESIDENT AND SHRI KRINWANT SAHAY, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No. 321 & 322/CHD/2019 "नधा"रण वष" / Assessment Year: 2010-11, 2011-12 Shri Abhishek Soin, The DCIT, C/o Sigma Cartons Pvt. Ltd., Vs Central Circle-II, Unit-II, Industrial Area-C, Ludhiana. Sua Road, Ludhiana. "थायी लेखा सं./PAN NO: ANBPS9446A अपीलाथ"/Appellant ""यथ"/Respondent Assessee by : Shri Aditya Kumar, CA Revenue by : Shri Manav Bansal, CIT DR Date of Hearing : 03.06.2025 Date of Pronouncemen…

Shri Abhishek Soin, Ludhiana vs. DCIT, CC-II, Ludhiana

The appeals are partly allowed

ITA 321/CHANDI/2019[2010-11]Status: DisposedITAT Chandigarh29 Jul 2025AY 2010-11

For Appellant: Shri Aditya Kumar, CAFor Respondent: Shri Manav Bansal, CIT DR

Section 10(38)Section 132Section 139(1)Section 143(1)Section 143(3)Section 153ASection 153DSection 263

Shri Satish Soin, Ludhiana vs. ACIT, CC-II, Ludhiana

In the result, appeal of the assessee is allowed

ITA 303/CHANDI/2019[2012-13]Status: DisposedITAT Chandigarh23 Jul 2025AY 2012-13

Bench: Shri Rajpal Yadav & Shri Manoj Kumar Aggarwalआयकर अपील सं./ Ita No. 303/Chd/2019 "नधा"रण वष" / Assessment Year : 2012-13 Shri Satish Soin, बनाम The Acit, House No.31, Garden Enclave, Central Circle-2, Vs South City-Ii, Ludhiana. Ludhiana. "थायी लेखा सं./Pan /Tan No: Advps6254N अपीलाथ"/Appellant ""यथ"/Respondent "नधा"रती क" ओर से/Assessee By : Shri Ashwani Kumar & Ms. Muskan Garg, Cas राज"व क" ओर से/ Revenue By : Smt. Kusum Bansal, Cit Dr तार"ख/Date Of Hearing : 26.05.2025 उदघोषणा क" तार"ख/Date Of Pronouncement : 23.07.2025 Hybrid Hearing आदेश/Order Per Rajpal Yadav, Vp

For Appellant: Shri Ashwani Kumar &For Respondent: Smt. Kusum Bansal, CIT DR

Section 10(38)Section 132Section 143(3)Section 153ASection 153DSection 263

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH ‘B’ CHANDIGARH BEFORE SHRI RAJPAL YADAV, VICE PRESIDENT AND SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No. 303/CHD/2019 "नधा"रण वष" / Assessment Year : 2012-13 Shri Satish Soin, बनाम The ACIT, House No.31, Garden Enclave, Central Circle-2, VS South City-II, Ludhiana. Ludhiana. "थायी लेखा सं./PAN /TAN No: ADVPS6254N अपीलाथ"/Appellant ""यथ"/Respondent "नधा"रती क" ओर से/Assessee by : Shri Ashwani Kumar & Ms. Muskan Garg, CAs राज"व क" ओर से/ Revenue by : Smt. Kusum Bansal, CIT DR तार"ख/Date of Hea…

Smt. Ginny Soin, Ludhiana vs. ACIT, CC-II, Ludhiana

The appeals are partly allowed

ITA 705/CHANDI/2019[2011-12]Status: DisposedITAT Chandigarh29 Apr 2025AY 2011-12

For Appellant: Shri Aditya Kumar, CAFor Respondent: Shri Rohit Sharma, CIT DR

Section 249Section 253Section 3Section 5

…आयकर अपीलीय अधिकरण, चण्डीगढ़ न्यायपीठ, चण्डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, ‘A’ CHANDIGARH BEFORE SHRI RAJPAL YADAV, VICE PRESIDENT AND SHRI KRINWANT SAHAY, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No. 306/CHD/2019 निर्धारण वर्ष / Assessment Year: 2010-11 Shri Dinesh Soin, 31, Garden Enclave, South City, Ludhiana. Vs The DCIT, Central Circle-2, Ludhiana. स्थायी लेखा सं./PAN NO: ADVPS6255P अपीलार्थी/Appellant & प्रत्यर्थी/Respondent आयकर अपील सं./ ITA Nos.704 & 705/CHD/2019 निर्धारण वर्ष / A. Y. : 2010-11, 2011-12 Smt. Ginny Soin, Vs The ACIT, Central Circle-2, Ludhiana. 396, Civil Lines, Ludh…

Smt. Ginny Soin, Ludhiana vs. ACIT, CC-II, Ludhiana

The appeals are partly allowed

ITA 704/CHANDI/2019[2010-11]Status: DisposedITAT Chandigarh29 Apr 2025AY 2010-11

For Appellant: Shri Aditya Kumar, CAFor Respondent: Shri Rohit Sharma, CIT DR

Section 249Section 253Section 3Section 5

…आयकर अपीलीय अधिकरण, चण्डीगढ़ न्यायपीठ, चण्डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, ‘A’ CHANDIGARH BEFORE SHRI RAJPAL YADAV, VICE PRESIDENT AND SHRI KRINWANT SAHAY, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No. 306/CHD/2019 निर्धारण वर्ष / Assessment Year: 2010-11 Shri Dinesh Soin, 31 Garden Enclave, South City, Ludhiana. Vs The DCIT, Central Circle-2, Ludhiana. स्थायी लेखा सं./PAN NO: ADVPS6255P अपीलार्थी/Appellant , प्रत्यर्थी/Respondent & आयकर अपील सं./ ITA Nos.704 & 705/CHD/2019 निर्धारण वर्ष / A. Y. : 2010-11, 2011-12 Smt. Ginny Soin, 396, Civil Lines, Ludhiana. Vs The ACIT, Central Circle-2, Lud…

Sh. Dinesh Soin, Ludhiana vs. ACIT, Ludhiana

The appeals are partly allowed

ITA 306/CHANDI/2019[2010-11]Status: DisposedITAT Chandigarh29 Apr 2025AY 2010-11

For Appellant: Shri Aditya Kumar, CAFor Respondent: Shri Rohit Sharma, CIT DR

Section 249Section 253Section 3Section 5

…आयकर अपीलीय अधिकरण, चण्डीगढ़ न्यायपीठ, चण्डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, ‘A’ CHANDIGARH BEFORE SHRI RAJPAL YADAV, VICE PRESIDENT AND SHRI KRINWANT SAHAY, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No. 306/CHD/2019 निर्धारण वर्ष / Assessment Year: 2010-11 Shri Dinesh Soin, 31, Garden Enclave, South City, Ludhiana. Vs The DCIT, Central Circle-2, Ludhiana. स्थायी लेखा सं./PAN NO: ADVPS6255P अपीलार्थी/Appellant प्रत्यर्थी/Respondent & आयकर अपील सं./ ITA Nos.704 & 705/CHD/2019 निर्धारण वर्ष / A. Y. : 2010-11, 2011-12 Smt. Ginny Soin, 396, Civil Lines, Ludhiana. Vs The ACIT, Central Circle-2, Ludh…