PCIT v. Batliboi Environmental Engineering Ltd.

141 Taxmann.com 245High Court2022#2486 most cited

What is PCIT v. Batliboi Environmental Engineering Ltd. authority for?

When undisclosed purchases are detected, the addition to income should be restricted to the estimated gross profit margin on such purchases, considering industry standards and the assessee's own gross profit rate, rather than the entire value of the purchases.

47

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2022 to 2026.

Also referred to as

PCIT v. Batliboi Environmental Engineering Ltd. · 446 ITR 238 · undisclosed purchases · profit estimation · gross profit margin · industry standards · addition to income · section 69C · reassessment · section 147 · section 148 · assessment of income.

Also reported as

446 ITR 238

Sections most often in play

Section 143(3)Section 147Section 148Section 153CSection 69CSection 133(6)Section 142(1)Section 153A

Issues it is cited on

section 142(3)section 89section 245c(1)section 147ofsection 245hsection 142(2)section 69dsection 80ia(4)(iii)section 245csection 245d(4)section 245daudi alteram partem

Judgments citing PCIT v. Batliboi Environmental Engineering Ltd.

ITO 28 )(2)(3), Navi Mumbai vs. M/S N G Group, Navi Mumbai

In the result, the appeal of the learned Assessing Officer is dismissed and the appeal of the assessee is partly allowed

ITA 6748/MUM/2019[2011-12]Status: DisposedITAT Mumbai01 Nov 2022AY 2011-12

Bench: Shri Amit Shukla, Jm & Shri Prashant Maharishi, Am M/S Ng Group Ito, 28(2)(3) Plot No.8, Sector 11, Opp R. No. 310, 3 Rd Floor, Juinagar Rly Station, Vashi Rly Station Complex, Vs. Vashi Navi Mumbai Sanpada, Mumbai-400 703 Navi Mumbai–400 709 (Respondent) (Appellant) Pan No. Aaffn9159E M/S Ng Group Ito, 28(2)(3) Plot No.8, Sector 11, Opp R. No. 310, 3 Rd Floor, Juinagar Rly Station, Vashi Rly Station Complex, Vs. Sanpada, Vashi Navi Mumbai Mumbai-400 703 Navi Mumbai–400 709 (Respondent) (Appellant) Pan No. Aaffn9159E Assessee By : Ms. Nishita Mandalaywala, Ar Revenue By : Dr. Mahesh Akhade, Cit Dr Date Of Hearing: 04.08.2022 Date Of Pronouncement: 01.11.2022

For Appellant: Ms. Nishita Mandalaywala, ARFor Respondent: Dr. Mahesh Akhade, CIT DR
Section 36(1)(ii)Section 41(1)Section 68

…same to the extent of 12.5%. Therefore, learned Assessing Officer and assessee are in appeal before us. We find that this issue is squarely covered by the decision of Hon'ble Bombay High Court in case of PCIT vs. Batliboi Environmental Engineering Ltd (2022) 446 ITR 238 (Bom) where in respect of entire amount of purchase the addition was restricted to 12.5%. Therefore, respectfully, following the decision of Hon'ble Bombay High court ground nos. 7 and 8 of the appeal of the learned Assessing Officer and ground no. 3 of the appeal of the assessee are dismissed. ix. Ground no. 4 of the appeal of the assessee is w…

M/S. Bhairav Tube (India ), Mumbai vs. Income Tax Officer WD19(1) (2), Mumbai

ITA 646/MUM/2022[2011-12]Status: DisposedITAT Mumbai31 Oct 2022AY 2011-12

Bench: Shri Prashant Maharishi, Am M/S, Bhairav Tube (India) Ito Wd19(1)(2) Shop No. 10,Ground Floor, Aaykar Bhavan, 6Th Khotwadi Lane, Vs. Mumbai- 400 021 Mumbai-400 004 (Respondent) (Appellant) Pan No.Aawft1198E Assessee By : None Revenue By : Shri. Ujjwal Chavan Sr Ar Date Of Hearing: 19.09.2022 Date Of Pronouncement: 31.10.2022

For Appellant: NoneFor Respondent: Shri. Ujjwal Chavan SR AR
Section 114Section 143Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘SMC’ BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM M/s, Bhairav Tube (INDIA) ITO WD19(1)(2) Shop No. 10,Ground Floor, Aaykar Bhavan, 6TH Khotwadi Lane, Vs. Mumbai- 400 021 Mumbai-400 004 (Respondent) (Appellant) PAN No.AAWFT1198E Assessee by : None Revenue by : Shri. Ujjwal Chavan SR AR Date of hearing: 19.09.2022 Date of pronouncement: 31.10.2022 O R D E R PER PRASHANT MAHARISHI, AM: 01. This appeal is filed by the assessee against Appellate order passed by The Commissioner Of Income Tax (Appeals) – 6, Mumbai [ The Ld. CIT (A)] dated 5/8/2019 for assessment year 2011…

Shri Bansilal S. Bhatti, Mumbai vs. ITO - 19(1)(2), Mumbai

In the result appeal filed by the assessee is allowed for statistical purposes

ITA 298/MUM/2021[2011-12]Status: DisposedITAT Mumbai25 Oct 2022AY 2011-12

Bench: Shri Prashant Maharishi, Am Income Tax Officer Shri Bansilal S. Bhatti Ward 19(1)(2) 155 Steel Apartment, 6Th 2Nd Floor, Matru Mandir Floor, Kumarwada, Vs. Grant Road, Mumbai-400 004 Tardeo Road, Mumbai (Appellant) (Respondent) Pan No. Aodpb5366B Assessee By : None Revenue By : Shri Ujjwal Chavan, Dr Date Of Hearing: 20.09.2022 Date Of Pronouncement: 25.10.2022

For Appellant: NoneFor Respondent: Shri Ujjwal Chavan, DR
Section 143(1)Section 143(3)Section 147Section 148Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL ―SMC‖ BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM Income Tax Officer Shri Bansilal S. Bhatti Ward 19(1)(2) 155 Steel Apartment, 6th 2nd Floor, Matru Mandir Floor, Kumarwada, Vs. Grant Road, Mumbai-400 004 Tardeo Road, Mumbai (Appellant) (Respondent) PAN No. AoDPB5366B Assessee by : None Revenue by : Shri Ujjwal Chavan, DR Date of hearing: 20.09.2022 Date of pronouncement: 25.10.2022 O R D E R PER PRASHANT MAHARISHI, AM: 01. This appeal is filed by the assessee against appellate order passed by the learned Commissioner of Income-tax (Appeals)-30, Mumbai [the learned CI…

Ram Ujagir Ram Sabda Pandey, Mumbai vs. Circle 20(3) (1), Mumbai

In the result, appeal filed by the assessee is partly allowed with the above directions

ITA 2254/MUM/2021[2009-10]Status: DisposedITAT Mumbai19 Sept 2022AY 2009-10

Bench: Shri Kuldip Singh & Shri Gagan Goyal

For Appellant: NoneFor Respondent: Sh. Ashish Kumar, Sr. DR
Section 133(6)Section 147Section 148Section 33(6)Section 69CSection 69c

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “SMC”, MUMBAI BEFORE SHRI KULDIP SINGH, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER ITA No. 2255/Mum/2021 (A.Y. 2010-11) Ram Ujagir Ram Sabda Pandey, 38, Sethia Compound, Ram Sabda, Darukhana, Mumbai-400010 PAN: AGUPP3934C ...... Appellant Vs. ITO, Circle-20(3)(1), Piramal Chamber Mumbai-400013 ..... Respondent Appellant by : None Respondent by : Sh. Ashish Kumar, Sr. DR Date of hearing : 04/07/2022 Date of pronouncement : 19/09/2022 ORDER PER GAGAN GOYAL, A.M: These appeals by the assessee are directed against the order of National Faceless Appeal…

Pushpaben Chandulal Shah, Mumbai vs. CIT (A) NFAC, Mumbai

In the result, appeal filed by the assessee is allowed with the above directions

ITA 2096/MUM/2021[2011-12]Status: DisposedITAT Mumbai16 Sept 2022AY 2011-12

Bench: Shri Kuldip Singh & Shri Gagan Goyalpushpaben Chandulal Shah, D-3, Siddhapura Industrial Estate, L.B.S Marg, Ghatkopar (W), Mumbai-400086. Pan: Aapps2890B ...... Appellant Vs. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Mumbai. ..... Respondent Appellant By : Sh. Rajesh Shah & Sh. Nimish Shah Respondent By : Sh. Ashish Kumar, Sr. Dr Date Of Hearing : 04/07/2022 Date Of Pronouncement : 16/09/2022 Order Per Gagan Goyal, A.M:

For Appellant: Sh. Rajesh Shah & Sh. Nimish ShahFor Respondent: Sh. Ashish Kumar, Sr. DR
Section 133(6)Section 143(1)Section 148Section 250Section 33(6)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “SMC”, MUMBAI BEFORE SHRI KULDIP SINGH, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER Pushpaben Chandulal Shah, D-3, Siddhapura Industrial Estate, L.B.S Marg, Ghatkopar (W), Mumbai-400086. PAN: AAPPS2890B ...... Appellant Vs. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Mumbai. ..... Respondent Appellant by : Sh. Rajesh Shah & Sh. Nimish Shah Respondent by : Sh. Ashish Kumar, Sr. DR Date of hearing : 04/07/2022 Date of pronouncement : 16/09/2022 ORDER PER GAGAN GOYAL, A.M: This appeal by the assessee is directed again…

ITO WD - 25(2)(3), Mumbai vs. Denish Harilal Shah, Mumbai

In the result, appeal filed by the Revenue is dismissed with the above directions

ITA 3617/MUM/2018[2012-13]Status: DisposedITAT Mumbai16 Sept 2022AY 2012-13

Bench: Shri Aby T Varkey & Shri Gagan Goyalito, Ward-25(2)(3), C-10, R.No. 504, 5Th Floor, Pratyakshkar Bhavan, Bkc, Bandra, Mumbai-400051. ..... Appellant Vs. Mr. Denish Harilal Shah Flat No. 101, 1St Floor, Paan Villa, Sarojini Road, Vile Parle (W), Mumbai-400057 Pan: Awgps3773C ...... Respondent C.O. No. 48/Mum/2020 In Ita No. 3617/Mum/2018 (A.Y. 2012-13) Mr. Denish Harilal Shah Flat No. 101, 1St Floor, Paan Villa, Sarojini Road, Vile Parle (W), Mumbai-400057 Pan: Awgps3773C ...... Appellant Vs. Ito, Ward-25(2)(3), C-10, R.No. 504, 5Th Floor, Pratyakshkar Bhavan, Bkc, Bandra, Mumbai-400051. ..... Respondent Appellant/Assessee By : Sh. Bharat Kumar Respondent/Respondent By : Sh. Mahita Nair

For Appellant: Sh. Bharat KumarFor Respondent: Sh. Mahita Nair
Section 143(1)Section 151

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D”, MUMBAI BEFORE SHRI ABY T VARKEY, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER ITO, Ward-25(2)(3), C-10, R.No. 504, 5th Floor, Pratyakshkar Bhavan, BKC, Bandra, Mumbai-400051. ..... Appellant Vs. Mr. Denish Harilal Shah Flat No. 101, 1st Floor, Paan Villa, Sarojini Road, Vile Parle (W), Mumbai-400057 PAN: AWGPS3773C ...... Respondent C.O. No. 48/Mum/2020 in ITA No. 3617/Mum/2018 (A.Y. 2012-13) Mr. Denish Harilal Shah Flat No. 101, 1st Floor, Paan Villa, Sarojini Road, Vile Parle (W), Mumbai-400057 PAN: AWGPS3773C ...... Appellant Vs. ITO, Ward-25(2…

Peninsula Properties, Mumbai vs. DCIT Central Circle 5(2), Mumbai

Appeal of the assessee is allowed

ITA 735/MUM/2022[2018-19]Status: DisposedITAT Mumbai29 Aug 2022AY 2018-19

Bench: Shri Amit Shukla, Jm & Shri Prashant Maharishi, Am Dcit Central Circle–5(2) Peninsula Properties 19Th Floor, Air India Building, Vakil Industrial Estate, Valbahat Nariman Point, Road, Goregaon East, Vs. Churchgate Mumbai-400 063 Mumbai-400 020 (Respondent) (Appellant) Pan No. Aaifp 7134 L Assessee By : None Revenue By : Mr. Praveen Shekhar, Dr Date Of Hearing: 02.08.2022 Date Of Pronouncement : 29.08.2022

For Appellant: NoneFor Respondent: Mr. Praveen Shekhar, DR
Section 143Section 250Section 41Section 41(1)

…Peninsula Properties; A.Y. 18–19 IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, JM AND SHRI PRASHANT MAHARISHI, AM DCIT Central Circle–5(2) Peninsula Properties 19th Floor, Air India Building, Vakil Industrial Estate, Valbahat Nariman Point, Road, Goregaon East, Vs. Churchgate Mumbai-400 063 Mumbai-400 020 (Respondent) (Appellant) PAN No. AAIFP 7134 L Assessee by : None Revenue by : Mr. Praveen Shekhar, DR Date of hearing: 02.08.2022 Date of pronouncement : 29.08.2022 O R D E R PER PRASHANT MAHARISHI, AM: 01. This appeal is filed by assessee against the order passed u/s 250 of…