PCIT v. Ansal Properties & Infrastructure Ltd. (157 Taxmann.com 584)

SRF LIMITED,NEW DELHI vs. DCIT, CIRCLE- 1, LTU, NEW DELHI

In the result, the appeal being ITA No

ITA 4539/DEL/2017[2013-14]Status: DisposedITAT Delhi12 Dec 2025AY 2013-14

Bench: Shris.Rifaur Rahman & Shri Sudhir Pareek

For Appellant: Shri Pradeep Dinodia, CAFor Respondent: Shri S.K. Jadhav, CIT DR

Section 10ASection 143(3)Section 144C(5)Section 14ASection 92BSection 92C

…Supreme Court in PCIT v. Nitin Spinners Ltd. [2021] 130 taxmann.com 402 (SC), thereby affirming the High Court’s view 67. Further reliance has been placed on the judgment of the Hon’ble Delhi High Court in PCIT v. Ansal Properties & Infrastructure Ltd. [2024] 460 ITR 341 (Delhi), where it was held that merely because an assessee inadvertently offers a receipt for taxation, the Revenue cannot levy tax if the receipt does not constitute income under the law. The Hon’ble Court emphasized that tax cannot be levied merely on admission or mistake and that the charge must flow from the statute. 68. Considered the rival…

SRF LTD.,NEW DELHI vs. ACIT, NEW DELHI

In the result, the appeal being ITA No

ITA 80/DEL/2016[2011-12]Status: DisposedITAT Delhi12 Dec 2025AY 2011-12

Bench: Shris.Rifaur Rahman & Shri Sudhir Pareek

For Appellant: Shri Pradeep Dinodia, CAFor Respondent: Shri S.K. Jadhav, CIT DR

Section 10ASection 143(3)Section 144C(5)Section 14ASection 92BSection 92C

…Supreme Court in PCIT v. Nitin Spinners Ltd. [2021] 130 taxmann.com 402 (SC), thereby affirming the High Court’s view 67. Further reliance has been placed on the judgment of the Hon’ble Delhi High Court in PCIT v. Ansal Properties & Infrastructure Ltd. [2024] 460 ITR 341 (Delhi), where it was held that merely because an assessee inadvertently offers a receipt for taxation, the Revenue cannot levy tax if the receipt does not constitute income under the law. The Hon’ble Court emphasized that tax cannot be levied merely on admission or mistake and that the charge must flow from the statute. 68. Considered the rival…

M/S KUMAON MANDAL VIKASH NIGAM LTD.,NANITAL vs. ACIT, CIRCLE-3, NANITAL

In the result, the appeal of the assesse is allowed

ITA 44/DDN/2025[2013-14]Status: DisposedITAT Dehradun09 Jul 2025AY 2013-14

Bench: SHRI YOGESH KUMAR U.S. (Judicial Member), SHRI MANISH AGARWAL (Accountant Member)

Section 143(3)Section 271Section 271(1)(c)Section 274(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL DEHRADUN BENCH: DEHRADUN BEFORE SHRI YOGESH KUMAR U.S., JUDICIAL MEMBER AND SHRI MANISH AGARWAL, ACCOUNTANT MEMBER M/s Kumaon Mandal ACIT, Vikash Nigam Ltd., Circle-3, 01, Oak Park Campus, Vs. Nanital. Mallital, Nanital-263001. PAN-AABCK4290L (Appellant) (Respondent) Assessee by Shri Pavan Kumar Nath, Adv. Department by Shri Amar Pal Singh, Sr. DR Date of Hearing 07/07/2025 Date of Pronouncement 09/07/2025 O R D E R PER MANISH AGARWAL, AM: This appeal is filed by the Assessee against the order of Learned Commissioner of Income Tax (Appeals), National Faceless Appeal Cent…

YASHVARDHAN JATIA TRUST ,MUMBAI vs. ASSESSING OFFICER CPC , BANGLORE

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

ITA 2541/MUM/2024[2018-19]Status: DisposedITAT Mumbai21 Oct 2024AY 2018-19

Bench: Shri Amarjit Singh & Ms. Kavitha Rajagopalassessment Year: 2018-19

For Appellant: Shri Anuj KisnadwalaFor Respondent: Dr. Kishor Dhule, CIT/DR

Section 10(35)Section 10(38)Section 115BSection 154Section 250

…y ground. 1.3 On the facts and in the circumstances of the case, on the principles of equity the revenue cannot tax any income which is otherwise not taxable. (Refer decision of Delhi High Court in the case of PCIT vs Ansal Properties and Infrastructure Ltd. 460 ITR 341), held as under: 16. Besides this, in our view, it is more than well-established that merely because the assessee inadvertently offers a receipt for levy of tax, tax cannot be levied by the revenue if it is not otherwise constitute income of the assessee. Every receipt is not an income chargeable to tax under the provisions of the Act.” 2. Fact…

ANSAL HOUSING LIMITED,DELHI vs. ACIT CIRCLE-1(1), DELHI

In the result, the appeals of the Assessee in ITA Nos

ITA 1157/DEL/2024[2006-07]Status: DisposedITAT Delhi19 Aug 2024AY 2006-07

Bench: Shri Vikas Awasthy & Shri Naveen Chandra

For Appellant: Ms. Bharti Sharma, AdvFor Respondent: Shri Kanv Bali, Sr. DR

Section 143(3)Section 154Section 271(1)(c)Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘A’ BENCH, NEW DELHI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER AND SHRI NAVEEN CHANDRA, ACCOUNTANT MEMBER ITA No. 1128/DEL/2024 [A.Y. 2004-05] ITA No. 1157/DEL/2024 [A.Y. 2006-07] Ansal Housing Ltd Vs. The A.C.I.T 606, Indraprakash Building Circle –1(1) 21, Barakhamba Road New Delhi Connaught Place, New Delhi PAN – AAACA 0377 R (Applicant) (Respondent) Assessee By : Ms. Bharti Sharma, Adv Department By : Shri Kanv Bali, Sr. DR Date of Hearing : 05.08.2024 Date of Pronouncement : 19.08.2024 ORDER PER NAVEEN CHANDRA:- The above captioned two separate appeals b…

ANSAL HOUSING LIMITED,BARAKHAMBA ROAD vs. ASSISTANT COMMISSIONER INCOME TAX , CR BUILDING

In the result, the appeals of the Assessee in ITA Nos

ITA 1128/DEL/2024[2004-05]Status: DisposedITAT Delhi19 Aug 2024AY 2004-05

Bench: Shri Vikas Awasthy & Shri Naveen Chandra

For Appellant: Ms. Bharti Sharma, AdvFor Respondent: Shri Kanv Bali, Sr. DR

Section 143(3)Section 154Section 271(1)(c)Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘A’ BENCH, NEW DELHI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER AND SHRI NAVEEN CHANDRA, ACCOUNTANT MEMBER ITA No. 1128/DEL/2024 [A.Y. 2004-05] ITA No. 1157/DEL/2024 [A.Y. 2006-07] Ansal Housing Ltd Vs. The A.C.I.T 606, Indraprakash Building Circle –1(1) 21, Barakhamba Road New Delhi Connaught Place, New Delhi PAN – AAACA 0377 R (Applicant) (Respondent) Assessee By : Ms. Bharti Sharma, Adv Department By : Shri Kanv Bali, Sr. DR Date of Hearing : 05.08.2024 Date of Pronouncement : 19.08.2024 ORDER PER NAVEEN CHANDRA:- The above captioned two separate appeals b…

PCIT v. Ansal Properties & Infrastructure Ltd.

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