PCIT v. Caraf Builders

261 Taxmann 47High Court2019#7364 most cited
15

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2019 to 2026.

Sections most often in play

Section 143(3)Section 14ASection 234BSection 250Section 43CASection 50CSection 8D

Issues it is cited on

disallowance under section 14abook profitsprincipal commissioner of income-taxfair market valuedisallowance u/s 14asection 14asection 115jbincome-tax officerincome from other sourcessection 10assistant commissionercompany

Judgments citing PCIT v. Caraf Builders

The Bombay Dyeing and Manufacturing Company Limited, Mumbai vs. Income Tax Central Circle 2(1)(1), Mumbai

In the result, the appeal filed by the assessee is hereby allowed for statistical

ITA 5274/MUM/2025[2018-19]Status: DisposedITAT Mumbai18 Mar 2026AY 2018-19

Bench: Shri Om Prakash Kant, Jm & Ms. Kavitha Rajagopal, Am

For Appellant: Shri Yogesh Thar, A.RFor Respondent: Shri Leyaqat Ali Aafaqui, Sr. AR
Section 115JSection 143(2)Section 143(3)Section 14ASection 234BSection 250Section 43C

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI OM PRAKASH KANT, JM AND MS. KAVITHA RAJAGOPAL, AM ITA No.5274/Mum/2025 (Assessment Year: 2018-19) M/s. The Bombay Dyeing and Manufacturing Company Limited, Neville House, JN Heredia Marg, Ballard Estate, Mumbai - 400 001 PAN: AAACT2328K Vs. National Faceless Appeal Centre, Delhi (Deputy Commissioner of Income Tax, Central Circle-2(1)(1), Mumbai - 400001 (Appellant) (Respondent) Assessee by : Shri Yogesh Thar, A.R. Ms. Sukanya Jairam, A.R & Shri Saurabh Surana, A.R. Respondent by : Shri Leyaqat Ali Aafaqui, Sr. AR Date of Hearing : 22.12.2025 Date…

Raajratna Energy Holdings Private Limited, Hyderabad vs. Deputy Commissioner of Income Tax, Central Circle-2(2), Bangalore

ITA 1185/BANG/2025[2018-19]Status: DisposedITAT Bangalore11 Aug 2025AY 2018-19

Bench: Shri. Laxmi Prasad Sahu & Shri. Soundararajan K

For Appellant: Shri. Ramesh Babu, CAFor Respondent: Shri. Swaroop Manava, Addl. CIT(DR)(ITAT), Bangalore
Section 14ASection 56(2)Section 56(2)(viib)

…INCOME TAX APPELLATE TRIBUNAL "B" BENCH : BANGALORE BEFORE SHRI. LAXMI PRASAD SAHU, ACCOUNTANT MEMBER AND SHRI. SOUNDARARAJAN K, JUDICIAL MEMBER ITA Nos.1184, 1185/Bang/2025 Assessment Years : 2017-18, 2018-19 M/s Raajratna Energy Holdings Pvt. Vs. ITO, Ltd Plot No 304, Level 3, Surya Chakra House, Road No 78, Jubilee Hills, Hyderabad - 500033. PAN : AAECM 6049 G APPELLANT Ward -3(2)(3), Bangalore. RESPONDENT Assessee by : Shri. Ramesh Babu, CA Revenue by : Shri. Swaroop Manava, Addl. CIT(DR)(ITAT), Bangalore. Date of hearing : 07.08.2025 Date of Pronouncement: 11=.09.2025 ORDER Per Laxmi Prasad Sahu, Accountant…

Raajratna Energy Holdings Private Limited, Hyderabad vs. Deputy Commissioner of Income-Tax, Central Circle-2(2), Bengaluru

ITA 1184/BANG/2025[2017-18]Status: DisposedITAT Bangalore11 Aug 2025AY 2017-18

Bench: Shri. Laxmi Prasad Sahu & Shri. Soundararajan K

For Appellant: Shri. Ramesh Babu, CAFor Respondent: Shri. Swaroop Manava, Addl. CIT(DR)(ITAT), Bangalore
Section 14ASection 56(2)Section 56(2)(viib)

…INCOME TAX APPELLATE TRIBUNAL "B" BENCH : BANGALORE BEFORE SHRI. LAXMI PRASAD SAHU, ACCOUNTANT MEMBER AND SHRI. SOUNDARARAJAN K, JUDICIAL MEMBER ITA Nos.1184, 1185/Bang/2025 Assessment Years : 2017-18, 2018-19 M/s Raajratna Energy Holdings Pvt. Ltd Plot No 304, Level 3, Surya Chakra House, Road No 78, Jubilee Hills, Hyderabad - 500033. PAN : AAECM 6049 G APPELLANT Vs. ITO, Ward -3(2)(3), Bangalore. RESPONDENT Assessee by : Shri. Ramesh Babu, CA Revenue by : Shri. Swaroop Manava, Addl. CIT(DR)(ITAT), Bangalore. Date of hearing : 07.08.2025 Date of Pronouncement: 11=.09.2025 ORDER Per Laxmi Prasad Sahu, Accountant…

Air India Limited, Mumbai vs. ACIT Circle 5(1)(1), Mumbai

In the result, the appeal of the assessee bearing ITA No

ITA 5632/MUM/2024[2017-18]Status: DisposedITAT Mumbai18 Dec 2024AY 2017-18

Bench: Shri.Narendra Kumar Billaiya & Shri Anikesh Banerjee

For Appellant: Shri Madhur AgarwalFor Respondent: Shri Ram Krishn Kedia (SR DR)
Section 143(3)Section 14ASection 250

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI.NARENDRA KUMAR BILLAIYA, ACCOUNTANT MEMBER AND SHRI ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A No.5632/Mum/2024 (Assessment Year: 2017-18) Air India Limited vs Assistant Commissioner of Income Block-4, Vatika One On One, Tax, Circle 5(1)(1), Mumbai RoomNo.568, 5th Floor, Aayakar Sector-16, NH-48, Industrial Estate, Gurgaon-122 007 Bhavan, Maharishi Karve Road, PAN : AACCN6194P Mumbai-400 020 APPLICANT RESPONDENT Assessee by : Shri Madhur Agarwal Respondent by : Shri Ram Krishn Kedia (SR DR) Date of hearing : 12/12/2024 Date of pronounceme…

M/S. Religare Enterprise Ltd., Noida vs. DCIT, New Delhi

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

ITA 5116/DEL/2016[2011-12]Status: DisposedITAT Delhi10 May 2023AY 2011-12
For Appellant: Shri Rohit Jain, AdvocateFor Respondent: Ms. Princy Singla, Sr. DR
Section 10(34)Section 14ASection 37

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘F’ : NEW DELHI) SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER and SHRI ANUBHAV SHARMA, JUDICIAL MEMBER ITA No.5116/Del./2016 (ASSESSMENT YEAR : 2011-12) M/s. Religare Enterprise Limited, vs. DCIT, Circle 15 (1), D3, P3B, District Centre, Saket, (now DCIT, Circle 21(1)), New Delhi – 110 017. New Delhi. (PAN : AAACV5888N) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Rohit Jain, Advocate REVENUE BY : Ms. Princy Singla, Sr. DR Date of Hearing : 04.05.2023 Date of Order : 10.05.2023 ORDER PER SHAMIM YAHYA, ACCOUNTANT MEMBER : This appeal filed by the assessee is arising out…

M/S Sumilon Industries Pvt. Ltd., Surat vs. The Principal Commissioner of Income Tax - 1, Surat

In the result, appeal of the assessee is allowed

ITA 87/SRT/2022[2017-18]Status: DisposedITAT Surat10 Feb 2023AY 2017-18

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकरअपीलसं./Ita No.87/Srt/2022 ("नधा"रणवष" / Assessment Year: (2017-18) (Physical Court Hearing) M/S Sumilon Industries Pvt. Principal Commissioner Of Ltd. 6-121-A, Vairagini Wadi, Income-Tax-1, Aaykar Bhavan, Vs. Delhi Gate, Surat-395003 Majura Gate, Surat-395001 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadcs3567 L (Appellant) (Respondent) िनधा"रती की ओर से /Assessee By : Shri Mukund Bakshi, C.A राज"व क" ओर से /Respondent By: Shri Ashok B. Koli, Cit-D.R

For Appellant: Shri Mukund Bakshi, C.AFor Respondent: Shri Ashok B. Koli, CIT-D.R
Section 14Section 143(3)Section 14ASection 263

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JM & DR. A. L. SAINI, AM आयकरअपीलसं./ITA No.87/SRT/2022 ("नधा"रणवष" / Assessment Year: (2017-18) (Physical Court Hearing) M/s Sumilon Industries Pvt. Principal Commissioner of Ltd. 6-121-A, Vairagini Wadi, Income-tax-1, Aaykar Bhavan, Vs. Delhi Gate, Surat-395003 Majura Gate, Surat-395001 "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AADCS3567 L (Appellant) (Respondent) िनधा"रती की ओर से /Assessee by : Shri Mukund Bakshi, C.A राज"व क" ओर से /Respondent by: Shri Ashok B. Koli, CIT-D.R सुनवाई की तारीख/ Date of Hearing : 20/01/2023 घोषणा की तार…

ACIT, Ltu, Circle-1, New Delhi vs. Jindal Poly Films Ltd., New Delhi

In the result the Appeal filed by the Assessee stands partly allowed for statistical purposes and by the Revenue Department stands dismissed

ITA 7511/DEL/2019[2016-17]Status: DisposedITAT Delhi22 Sept 2022AY 2016-17

Bench: Shri N.K. Billaiya & Shri N.K. Choudhryassessment Year: 2016-17

For Appellant: Sh. Rohit Jain, Ld. AdvFor Respondent: Sh. Rajesh Kumar, Ld. CIT-DR
Section 10(34)Section 14Section 14ASection 250(6)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’ NEW DLEHI BEFORE SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER AND SHRI N.K. CHOUDHRY, JUDICIAL MEMBER Assessment Year: 2016-17 Jindal Poly Films Ltd., VersuS ACIT, LTU, Circle-1, Plot No. 12, Sector-B-1, New Delhi. Local Shopping Complex, VasantKunj, New Delhi PAN: AAACJ7650E (Appellant) (Respondent) Assessment Year: 2016-17 ACIT, LTU, Circle-1, VersuS Jindal Poly Films Ltd., New Delhi. Plot No. 12, Sector-B-1, Local Shopping Complex, VasantKunj, New Delhi (Appellant) (Respondent) Assessee by : Sh. Rohit Jain, Ld. Adv. Ms.DeepashreeRao, Ld. CA Ms.Shivangi Jain, Ld…

Jindal Poly Films Ltd., New Delhi vs. ACIT, Ltu, Circle-1, New Delhi

In the result the Appeal filed by the Assessee stands partly allowed for statistical purposes and by the Revenue Department stands dismissed

ITA 7464/DEL/2019[2016-17]Status: DisposedITAT Delhi22 Sept 2022AY 2016-17

Bench: Shri N.K. Billaiya & Shri N.K. Choudhryassessment Year: 2016-17

For Appellant: Sh. Rohit Jain, Ld. AdvFor Respondent: Sh. Rajesh Kumar, Ld. CIT-DR
Section 10(34)Section 14Section 14ASection 250(6)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’ NEW DLEHI BEFORE SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER AND SHRI N.K. CHOUDHRY, JUDICIAL MEMBER Assessment Year: 2016-17 Jindal Poly Films Ltd., VersuS ACIT, LTU, Circle-1, Plot No. 12, Sector-B-1, New Delhi. Local Shopping Complex, VasantKunj, New Delhi PAN: AAACJ7650E (Appellant) (Respondent) Assessment Year: 2016-17 ACIT, LTU, Circle-1, VersuS Jindal Poly Films Ltd., New Delhi. Plot No. 12, Sector-B-1, Local Shopping Complex, VasantKunj, New Delhi (Appellant) (Respondent) Assessee by : Sh. Rohit Jain, Ld. Adv. Ms.DeepashreeRao, Ld. CA Ms.Shivangi Jain, Ld…

Solex Commercial & Credit Private Limited, Hyderabad vs. Deputy Commissioner of Income Tax, Central Circle-1(3), Hyderabad

In the result, all the four appeals filed by the assessee are partly allowed in the terms indicated above

ITA 212/HYD/2022[2019-2020]Status: DisposedITAT Hyderabad10 Aug 2022AY 2019-2020

Bench: Shri Rama Kanta Panda & Shri Laliet Kumar

For Appellant: Shri S.Rama Rao, AdvocateFor Respondent: Shri K.P.R.R.Murthy, Sr.AR
Section 132Section 14ASection 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘A’ Bench, Hyderabad Before Shri Rama Kanta Panda, Accountant Member AND Shri Laliet Kumar, Judicial Member ITA Nos.209 to 212/Hyd/2022 Assessment Years: 2016-17 to 2019-20 Solex Commercial & Credit Vs. DCIT,Central Circle-1(3) Private Limited Aaykar Bhawan, Plot No.82, IDA, Kattedan, Basheerbagh Hyderabad-500 077 Hyderabad-500 029 PAN : AADCS7899F (Appellant) (Respondent) Assessee by: Shri S.Rama Rao, Advocate Revenue by: Shri K.P.R.R.Murthy, Sr.AR Date of hearing: 04.08.2022 Date of pronouncement: 10.08.2022 O R D E R Per Bench:- The above bunch of four appeal…

Solex Commercial & Credit Private Limited, Hyderabad vs. Deputy Commissioner of Income Tax, Central Circle-1(3), Hyderabad

In the result, all the four appeals filed by the assessee are partly allowed in the terms indicated above

ITA 211/HYD/2022[2018-19]Status: DisposedITAT Hyderabad10 Aug 2022AY 2018-19

Bench: Shri Rama Kanta Panda & Shri Laliet Kumar

For Appellant: Shri S.Rama Rao, AdvocateFor Respondent: Shri K.P.R.R.Murthy, Sr.AR
Section 132Section 14ASection 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘A’ Bench, Hyderabad Before Shri Rama Kanta Panda, Accountant Member AND Shri Laliet Kumar, Judicial Member ITA Nos.209 to 212/Hyd/2022 Assessment Years: 2016-17 to 2019-20 Solex Commercial & Credit Vs. DCIT,Central Circle-1(3) Private Limited Aaykar Bhawan, Plot No.82, IDA, Kattedan, Basheerbagh Hyderabad-500 077 Hyderabad-500 029 PAN : AADCS7899F (Appellant) (Respondent) Assessee by: Shri S.Rama Rao, Advocate Revenue by: Shri K.P.R.R.Murthy, Sr.AR Date of hearing: 04.08.2022 Date of pronouncement: 10.08.2022 O R D E R Per Bench:- The above bunch of four appeal…

Solex Commercial & Credit Private Limited, Hyderabad vs. Deputy Commissioner of Income Tax, Central Circle-1(3), Hyderabad

In the result, all the four appeals filed by the assessee are partly allowed in the terms indicated above

ITA 210/HYD/2022[2017-18]Status: DisposedITAT Hyderabad10 Aug 2022AY 2017-18

Bench: Shri Rama Kanta Panda & Shri Laliet Kumar

For Appellant: Shri S.Rama Rao, AdvocateFor Respondent: Shri K.P.R.R.Murthy, Sr.AR
Section 132Section 14ASection 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘A’ Bench, Hyderabad Before Shri Rama Kanta Panda, Accountant Member AND Shri Laliet Kumar, Judicial Member ITA Nos.209 to 212/Hyd/2022 Assessment Years: 2016-17 to 2019-20 Solex Commercial & Credit Vs. DCIT,Central Circle-1(3) Private Limited Aaykar Bhawan, Plot No.82, IDA, Kattedan, Basheerbagh Hyderabad-500 077 Hyderabad-500 029 PAN : AADCS7899F (Appellant) (Respondent) Assessee by: Shri S.Rama Rao, Advocate Revenue by: Shri K.P.R.R.Murthy, Sr.AR Date of hearing: 04.08.2022 Date of pronouncement: 10.08.2022 O R D E R Per Bench:- The above bunch of four appeal…

Solex Commercial & Credit Private Limited, Hyderabad vs. Deputy Commissioner of Income Tax, Central Circle-1(3), Hyderabad

In the result, all the four appeals filed by the assessee are partly allowed in the terms indicated above

ITA 209/HYD/2022[2016-17]Status: DisposedITAT Hyderabad10 Aug 2022AY 2016-17

Bench: Shri Rama Kanta Panda & Shri Laliet Kumar

For Appellant: Shri S.Rama Rao, AdvocateFor Respondent: Shri K.P.R.R.Murthy, Sr.AR
Section 132Section 14ASection 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘A’ Bench, Hyderabad Before Shri Rama Kanta Panda, Accountant Member AND Shri Laliet Kumar, Judicial Member ITA Nos.209 to 212/Hyd/2022 Assessment Years: 2016-17 to 2019-20 Solex Commercial & Credit Vs. DCIT,Central Circle-1(3) Private Limited Aaykar Bhawan, Plot No.82, IDA, Kattedan, Basheerbagh Hyderabad-500 077 Hyderabad-500 029 PAN : AADCS7899F (Appellant) (Respondent) Assessee by: Shri S.Rama Rao, Advocate Revenue by: Shri K.P.R.R.Murthy, Sr.AR Date of hearing: 04.08.2022 Date of pronouncement: 10.08.2022 O R D E R Per Bench:- The above bunch of four appeal…

ACIT 14(2)(1), Mumbai vs. Maharashtra State Power Generation Company Ltd, Mumbai

ITA 1394/MUM/2015[2010-11]Status: DisposedITAT Mumbai20 Sept 2021AY 2010-11

Bench: Shri Rajesh Kumar () & Shri Ravish Sood () Acit-14(2)(1), M/S Maharashtra State Power Room No. 432, 4Th Floor Vs. Generation Company Ltd. Aayakar Bhavan, Plot No. G-9, Prakashgad, 2Nd Mumbai – 400 020 Floor, Anant Kanekar Marg, Station Road, Bandra (East), Mumbai – 400 051 Pan No. Aaecm2935R (Revenue) (Assessee) Assessee By : Shri Ketan Ved, A.R Revenue By : Shri Rahul Raman, D.R Date Of Hearing : 28/07/2021 Date Of Pronouncement : 20/09/2021

For Appellant: Shri Ketan Ved, A.RFor Respondent: Shri Rahul Raman, D.R
Section 115JSection 143(2)Section 143(3)(ii)Section 145Section 14ASection 201(1)Section 40Section 40(1)(ia)

…ITA No.1394/Mum/2015 A.Y. 2010-11 1 ACIT -14(2)(1) Vs. M/s Maharashtra State Power Generation Com. Ltd. IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “B” MUMBAI BEFORE SHRI RAJESH KUMAR (ACCOUNTANT MEMBER) AND SHRI RAVISH SOOD (JUDICIAL MEMBER) ACIT-14(2)(1), M/s Maharashtra State Power Room No. 432, 4th Floor Vs. Generation Company Ltd. Aayakar Bhavan, Plot No. G-9, Prakashgad, 2nd Mumbai – 400 020 Floor, Anant Kanekar Marg, Station Road, Bandra (East), Mumbai – 400 051 PAN No. AAECM2935R (Revenue) (Assessee) Assessee by : Shri Ketan Ved, A.R Revenue by : Shri Rahul Raman, D.R Date of Hearing : 28/07/2…

Trimurty Colonizers and Builders Private Limited, Jaipur vs. ITO, Ward-6(2), Jaipur

In the result, the appeal of the assessee is disposed off in light of above directions

ITA 65/JPR/2020[2014-15]Status: DisposedITAT Jaipur23 Sept 2020AY 2014-15
For Appellant: Sh. Rohan Sogani (CA)For Respondent: Ms. Chanchal Meena (Addl. CIT)
Section 14ASection 43CSection 50C(2)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES ‘A’ JAIPUR Jh fot; iky jko] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 65/JP/2020 fu/kZkj.k o"kZ@Assessment Year :2014-15 cuke Trimurty Colonizers and Builders ITO, Vs. Private Limited, Ward 6(2), Jaipur 601 Geeta Enclave, Vinoba Marg, C- Scheme, Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAACT6613K vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Sh. Rohan Sogani (CA) jktLo dh vksj ls@ R…

Infolink Solutions P.Ltd, Mumbai vs. DCIT Cen Cir 09, Mumbai

In the result, appeal filed by the assessee for assessment year 2009-

ITA 572/MUM/2016[2009-10]Status: DisposedITAT Mumbai29 Oct 2019AY 2009-10

Bench: Shri S. Rifaur Rahman (Am) & Shri Ram Lal Negi (Jm) Assessment Year: 2009-10 Infolink Solutions Pvt. Ltd., The Deputy Commissioner Of 45/2225, 2Nd Floor, Income Tax, Central Circle-09, Samadhan Chs Ltd. Mumbai Near Mhada Office, Vs. Gandi Nagar, Bandra (East), Mumbai - 400051 Pan: Aaaci9120N (Appellant) (Respondent) Assessee By : Manish Shah/Ms. Miyanta Mehta (Ar) Revenue By : Shri Awungshi Girison (Dr) Date Of Hearing: 09/09/2019 Date Of Pronouncement: 29/10/2019

For Appellant: Manish Shah/Ms. Miyanta Mehta (AR)For Respondent: Shri Awungshi Girison (DR)
Section 132Section 143Section 143(3)Section 148Section 14ASection 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “C”, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN (AM) AND SHRI RAM LAL NEGI (JM) Assessment Year: 2009-10 Infolink Solutions Pvt. Ltd., The Deputy Commissioner of 45/2225, 2nd Floor, Income Tax, Central Circle-09, Samadhan CHS Ltd. Mumbai Near MHADA Office, Vs. Gandi Nagar, Bandra (East), Mumbai - 400051 PAN: AAACI9120N (Appellant) (Respondent) Assessee by : Manish Shah/Ms. Miyanta Mehta (AR) Revenue by : Shri Awungshi Girison (DR) Date of Hearing: 09/09/2019 Date of Pronouncement: 29/10/2019 O R D E R PER RAM LAL NEGI, JM This appeal has been filed by the assessee…

PCIT v. Caraf Builders (261 Taxmann 47) — Cited in 15 Judgments | BharatTax