What is PCIT v. Chain House International (P) Ltd. authority for?

The Assessing Officer cannot arbitrarily reject a share valuation report prepared by an expert using recognized methods like NAV or DCF for the purpose of Section 56(2)(viib) without providing valid reasons to demonstrate its perversity or unreasonableness.

How many judgments cite PCIT v. Chain House International (P) Ltd.?

104 judgments on BharatTax cite PCIT v. Chain House International (P) Ltd. (98 Taxmann.com 47), spanning 2018 to 2025.

Which sections of the Income Tax Act does PCIT v. Chain House International (P) Ltd. come up under?

It is most often cited in judgments turning on Section 1961, Section 1962, Section 133(6), Section 142(1) of the Income Tax Act, Section 143(1) of the Income Tax Act, Section 251(1) of the Income Tax Act.

PCIT v. Chain House International (P) Ltd. (98 Taxmann.com 47)

M/S Evan Vinimay Pvt. Ltd., Agra vs. Pr, C.I.T.-4, Kolkata

ITA 235/KOL/2020[2012-13]Status: DisposedITAT Kolkata07 Jan 2022AY 2012-13

Bench: Shri P.M. Jagtap(Kz) & Shri A. T. Varkey, Jm]

Section 143(3)Section 14ASection 263Section 68

…1 Evan Vinimay Pvt. Ltd., AY 2012-13 IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, KOLKATA (सम")"ी पी. एम.जगताप,उपा"" एवं "ी ए.टी. वक","ाियक सद") [Before Shri P.M. Jagtap, Vice President (KZ) & Shri A. T. Varkey, JM] I.T.A. No. 235/Kol/2020 Assessment Year: 2012-13 Evan Vinimay Pvt. Ltd. Vs. PCIT-4, Kolkata (PAN:AACCE 7545 H) Appellant Respondent Date of Hearing 29.11.2021 Date of Pronouncement 07.01.2022 Appeared for the Appellant Shri Miraj D. Shah, A.R Appeared for the Respondent Shri Devi Sharan Singh, CIT, DR ORDER Per Shri A.T.Varkey, JM This is an appeal preferred by the assessee company against the a…

M/S Bridhi Distributors Pvt. Ltd., Agra vs. Pr.CIT-4, Kolkata

ITA 234/KOL/2020[2012-13]Status: DisposedITAT Kolkata07 Jan 2022AY 2012-13

Bench: Shri P.M. Jagtap(Kz) & Shri A. T. Varkey, Jm]

Section 143(3)Section 14ASection 263Section 68

…1 Bridhi Distributors Pvt. Ltd., AY 2012-13 IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, KOLKATA (सम")"ी पी. एम.जगताप,उपा"" एवं "ी ए.टी. वक","ाियक सद") [Before Shri P.M. Jagtap, Vice President (KZ) & Shri A. T. Varkey, JM] I.T.A. No. 234/Kol/2020 Assessment Year: 2012-13 Bridhi Distributors Pvt. Ltd. Vs. Principal Commissioner of Income- (PAN:AAECB6026E) tax-4, Kolkata Appellant Respondent Date of Hearing 29.11.2021 Date of Pronouncement 07.01.2022 Appeared for the Appellant Shri Miraj D. Shah, A.R Appeared for the Respondent Shri Devi Sharan Singh, CIT, DR ORDER Per Shri A.T.Varkey, JM This is an appeal…

Bramhani Industries Limited, Jammalamadugu, Kadapa vs. DCIT, Circle-1(3), Hyderabad

In the result, appeal of the assessee is partly allowed and the appeal of the Revenue is dismissed

ITA 512/HYD/2017[2010-11]Status: DisposedITAT Hyderabad06 Jan 2022AY 2010-11

Bench: Shri A. Mohan Alankamony & Sri Chandra Mohan Garga.Y. 2010-11 Bramhani Industries Limited, Vs. Dcit, Jammalamadugu. Circle-1(3), Pan: Aadcb 1666 M Hyderabad. (Appellant) (Respondent) Ay: 2010-11 Dcit, Vs. Bramhani Industries Circle-1(2), Limited, Hyderabad. Jammalamadugu. Pan: Aadcb 1666 M (Appellant) (Respondent) Assessee By Sri Gowtham Jain Revenue By Sri K.V. Aravind, Sr. Standing Counsel For Dr Date Of Hearing: 12/10/2021 Date Of Pronouncement: 06/01/2022 Order

Section 144Section 234ASection 249(3)Section 68

…e Limited reported in 96 Taxmann.com 402, Hon’ble Bombay High Court in the case PCIT vs. Paradise India Shipping Pvt Ltd reported in 84 Taxmann.com 58, Hon’ble Madhya Pradesh High Court in the case CIT vs. Chain House International Private Limited reported in 98 Taxmann.com 47. 29. As noted from the judicial precedents cited above, where any sum is found credited in the books of an assessee then there is a duty casted upon the assessee to explain the nature and source of credit found in his books. In the instant case, the credit is in the form of receipt of share application money from share applicants. The natur…

DCIT, Circle-1(2), Hyderabad vs. Bramhani Industries Limited, Jammalamadugu, Ysr Dist.

In the result, appeal of the assessee is partly allowed and the appeal of the Revenue is dismissed

ITA 398/HYD/2017[2010-11]Status: DisposedITAT Hyderabad06 Jan 2022AY 2010-11

Bench: Shri A. Mohan Alankamony & Sri Chandra Mohan Garga.Y. 2010-11 Bramhani Industries Limited, Vs. Dcit, Jammalamadugu. Circle-1(3), Pan: Aadcb 1666 M Hyderabad. (Appellant) (Respondent) Ay: 2010-11 Dcit, Vs. Bramhani Industries Circle-1(2), Limited, Hyderabad. Jammalamadugu. Pan: Aadcb 1666 M (Appellant) (Respondent) Assessee By Sri Gowtham Jain Revenue By Sri K.V. Aravind, Sr. Standing Counsel For Dr Date Of Hearing: 12/10/2021 Date Of Pronouncement: 06/01/2022 Order

Section 144Section 234ASection 249(3)Section 68

…e Limited reported in 96 Taxmann.com 402, Hon’ble Bombay High Court in the case PCIT vs. Paradise India Shipping Pvt Ltd reported in 84 Taxmann.com 58, Hon’ble Madhya Pradesh High Court in the case CIT vs. Chain House International Private Limited reported in 98 Taxmann.com 47. 29. As noted from the judicial precedents cited above, where any sum is found credited in the books of an assessee then there is a duty casted upon the assessee to explain the nature and source of credit found in his books. In the instant case, the credit is in the form of receipt of share application money from share applicants. The natur…

Adhoi Vyapar Pvt Ltd., Mumbai vs. ITO 9 (1)(1), Mumbai

The appeals stand allowed in terms of our above order

ITA 7308/MUM/2019[2009-10]Status: DisposedITAT Mumbai01 Oct 2021AY 2009-10

Bench: Hon’Ble Shri C.N. Prasad, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am (Hearing Through Video Conferencing Mode) 1. आयकरअपील सं./ I.T.A. No.7308/Mum/2019 (धििाारण वर्ा / Assessment Year: 2009-10) & 2. आयकरअपील सं./ I.T.A. No.7309/Mum/2019 (धििाारण वर्ा / Assessment Year: 2010-11) & 3. आयकरअपील सं./ I.T.A. No.7310/Mum/2019 (धििाारण वर्ा / Assessment Year: 2011-12) & 4. आयकरअपील सं./ I.T.A. No.7311/Mum/2019 (धििाारण वर्ा / Assessment Year: 2012-13) Adhoi Vyapar Pvt. Ltd. Ito-9(1)(1), R.No. 205, 2Nd Floor, A-502, 234, Manish Garden Chs, बिाम/ Vs. 4 Bunglow, Andheri(W), Aaykar Bhavan, M.K.Road Mumbai-400 058 Mumbai-400 020 स्थायीलेखासं./ जीआइआरसं./ Pan/Gir No. Aahca-6296-L (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : Assessee By : Shri Ajay Singh, Ld. Ar Revenue By : Shri Brajendra Kumar– Ld. Sr. Dr सुनवाई की तारीख/ : 03/09/2021 Date Of Hearing घोषणा की तारीख / : 01/10/2021 Date Of Pronouncement आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeals By Assessee For Assessment Years (Ay) 2009- 10 To 2012-13 Contest Separate Orders Of Learned First Appellate Authority

For Appellant: Shri Ajay Singh, Ld. ARFor Respondent: Shri Brajendra Kumar– Ld. Sr. DR

Section 143(3)Section 68Section 69C

…Taxmann.com 72] against which revenue’s Special Leave Petition was dismissed by Hon’ble Supreme Court which is reported at 98 Taxmann.com 173. Similar is the decision of Hon’ble High Court of Madhya Pradesh in Pr. CIT V/s Chain House International Pvt. Ltd. [98 Taxmann.com 47] against which revenue’s Special Leave Petition has been dismissed by Hon’ble Supreme Court on 18/02/2019 which is reported at 103 Taxmann.com 435. Similar is the recent decision of Hon’ble Bombay High Court in Pr. CIT V/s Ami Industries (India) Pvt. Ltd. [ITA No. 1231 of 2017, dated 29/01/2020) which has been rendered after considering the…

Daga Infocom Pvt. Ltd., Mumbai vs. Cdit-CC-3(4), Mumbai

The appeal stands partly allowed in terms of our above order

ITA 7507/MUM/2018[2009-10]Status: DisposedITAT Mumbai01 Sept 2021AY 2009-10

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am (Hearing Through Video Conferencing Mode) आयकरअपील िं./ I.T.A. No. 7507/Mum/2018 (धििाारण वर्ा / Assessment Year: 2009-10) M/S Daga Infocom Pvt. Ltd. Dcit Cc – 3(4) बिाम/ 1915, 19Th Floor, Air India Building, 106, Sagar Shopping Centre J. P. Road, Andheri West, Nariman Point, Vs. Mumbai-400 058 Mumbai-400 021 स्थायीलेखा िं./ जीआइआर िं./ Pan/Gir No. Aabcd-9604-P (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : Assessee By : Shri Vishnu Agarwal, Ld. Ar Revenue By : Shri Bharat Andhle, Ld. Sr. Dr ुनवाई की तारीख/ : 12/08/2021 Date Of Hearing घोषणा की तारीख / : 01/09/2021 Date Of Pronouncement आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aggrieved By Confirmation Of Certain Addition U/S 68 For Rs.67 Lacs In Ay 2009-10, The Assessee Is In Further Appeal Before Us. The Assessment Was Framed By Ld. Assessing Officer U/S 143(3) R.W.S. On 147 On 30/06/2016 Wherein Impugned Order Was Passed By Learned Commissioner Of Income-Tax (Appeals)-51, Mumbai [Cit(A)] On 26/10/2018. The Assessee Being Resident Corporate Assessee Is Stated

For Appellant: Shri Vishnu Agarwal, Ld. ARFor Respondent: Shri Bharat Andhle, Ld. Sr. DR

Section 133ASection 143(1)Section 143(3)Section 148Section 68

…Taxmann.com 72] against which revenue’s Special Leave Petition was dismissed by Hon’ble Supreme Court which is reported at 98 Taxmann.com 173. Similar is the decision of Hon’ble High Court of Madhya Pradesh in Pr. CIT V/s Chain House International Pvt. Ltd. [98 Taxmann.com 47] against which revenue’s Special Leave Petition has been dismissed by Hon’ble Supreme Court on 18/02/2019 which is reported at 103 Taxmann.com 435. Similar is the decision of Hon’ble Bombay High Court in Pr. CIT V/s Ami Industries (India) Pvt. Ltd. [ITA No. 1231 of 2017, dated 29/01/2020) which has been rendered after considering the princi…

Asst CIT 9(2)(1), Mumbai vs. Brima Sagar Maharashtra Distilleries Ltd, Mumbai

The appeal stands dismissed

ITA 756/MUM/2016[2011-12]Status: DisposedITAT Mumbai28 Jun 2021AY 2011-12

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Ravish Sood, Jm

For Appellant: Shri S.C.Tiwari – Ld. ARFor Respondent: Shri Sushil Kumar Mishra (Ld. CIT-DR)/

Section 133(6)Section 143(3)Section 68

…Taxmann.com 72] against which revenue’s Special Leave Petition was dismissed by Hon’ble Supreme Court which is reported at 98 Taxmann.com 173. Similar is the decision of Hon’ble High Court of Madhya Pradesh in Pr. CIT V/s Chain House International Pvt. Ltd. [98 Taxmann.com 47] against which revenue’s Special Leave Petition has been dismissed by Hon’ble Supreme Court on 18/02/2019 which is reported at 103 Taxmann.com 435. Similar is the decision of Hon’ble Bombay High Court in Pr. CIT V/s Ami Industries (India) Pvt. Ltd. [ITA No. 1231 of 2017, dated 29/01/2020) which has been rendered after considering the princi…

Ninestar Merchants Pvt. Ltd., Kolkata vs. I.T.O., Ward-3(3), Kolkata

In the result, the appeal of the assessee is allowed

ITA 2183/KOL/2019[2012-13]Status: DisposedITAT Kolkata03 Feb 2021AY 2012-13

Bench: Sri J. Sudhakar Reddy & Sri Aby T. Varkey)

Section 131Section 143(3)Section 250Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘A’ BENCH, KOLKATA (Virtual Court) (Before Sri J. Sudhakar Reddy, Accountant Member & Sri Aby T. Varkey, Judicial Member) I.T.A. No. 2183/Kol/2019 Assessment Year: 2012-13 Ninestar Merchants Pvt. Ltd............................................................................................Appellant [PAN: AACCN 3123 A] Vs. ITO, Ward-3(3), Kolkata...............................................................................................Respondent Appearances by: Sh. Manish Tiwari, FCA, appeared on behalf of the Assessee. Sh. Jayanta Khanra, JCIT, appeared on behalf…

M/S. J.R. Properties, Mumbai vs. ITO-21(1)(5), Mumbai

The appeal stand partly allowed in terms of our order

ITA 6003/MUM/2019[2010-11]Status: DisposedITAT Mumbai09 Dec 2020AY 2010-11

Bench: Hon’Ble Shri Amarjit Singh, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am (Hearing Through Video Conferencing Mode)

For Appellant: Shri Neelkanth Khandelwal-Ld.ARFor Respondent: Ms. Usha Gaikwad–Ld. Sr.DR

Section 68

…Taxmann.com 72] against which revenue’s Special Leave Petition was dismissed by Hon’ble Supreme Court which is reported at 98 Taxmann.com 173. Similar is the decision of Hon’ble High Court of Madhya Pradesh in Pr. CIT V/s Chain House International Pvt. Ltd. [98 Taxmann.com 47] against which revenue’s Special Leave Petition has been dismissed by Hon’ble Supreme Court on 18/02/2019 which is reported at 103 Taxmann.com 435. Similar is the recent decision of Hon’ble Bombay High Court in Pr. CIT V/s Ami Industries (India) Pvt. 4 M/s. J.R. Properties Assessment Year: 2010-11 Ltd. [ITA No. 1231 of 2017, dated 29/01/20…

M/S.Abhijavala Developers Private Limited, Mumbai vs. Income Tax Officer 9(1)(1), Mumbai

In the result, the appeal stands partly allowed in terms of our above order

ITA 952/MUM/2019[2012-13]Status: DisposedITAT Mumbai03 Dec 2020AY 2012-13

Bench: Hon’Ble Shri Amarjit Singh, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am (Hearing Through Video Conferencing Mode)

For Appellant: Shri Gaurav Bansal- Ld. ARFor Respondent: Shri Brajendra Kumar - Ld.Sr.DR

Section 68

…Taxmann.com 72] against which revenue’s Special Leave Petition was dismissed by Hon’ble Supreme Court which is reported at 98 Taxmann.com 173. Similar is the decision of Hon’ble High Court of Madhya Pradesh in Pr. CIT V/s Chain House International Pvt. Ltd. [98 Taxmann.com 47] against which revenue’s Special Leave Petition has been dismissed by Hon’ble Supreme Court on 18/02/2019 which is reported at 103 Taxmann.com 435. Similar is the recent decision of Hon’ble Bombay High Court in Pr. CIT V/s Ami Industries (India) Pvt. Ltd. [ITA No. 1231 of 2017, dated 29/01/2020) which has been rendered after considering the…

ACIT, Central Circle-15, New Delhi vs. Sunstar Infra Developers Pvt. Ltd., New Delhi

In the result, all the Cross Objections filed by the assessees are allowed and all the appeals filed by the Revenue are dismissed

ITA 816/DEL/2018[2012-13]Status: DisposedITAT Delhi27 Nov 2020AY 2012-13