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)

ITO 14(3)(4), Mumbai vs. Nextgen Constructions P.Tld (Changed to M/S Aetius Construction P. Ltd Which Is Further Amalgamated With M/S Supergold Properties Pvt. Ltd), Mumbai

ITA 3593/MUM/2019[2011-12]Status: DisposedITAT Mumbai25 Jun 2020AY 2011-12

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Dr.P.Daniel-Ld.ARFor Respondent: Shri Rahul Raman-CIT- DR

Section 143(1)Section 143(2)Section 143(3)Section 147Section 148Section 68

…n 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 Nextgen Construction Private Limited Assessment Year :2011-12 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…

M/S Bini Builders Pvt. Ltd., Mumbai vs. DCIT Central Range 7(3), Mumbai

The appeal stands partly allowed in terms of our above order

ITA 631/MUM/2019[2011-12]Status: DisposedITAT Mumbai12 Mar 2020AY 2011-12

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Mr. Vimal Punmiya- Ld. ARFor Respondent: Ms. Kavita P. Kaushik-Ld. DR

Section 68

…Ltd. [98 Taxmann.com 72] against which revenue’s Special Leave Petition was dismissed by Hon’ble Supreme Court 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 recently been dismissed by Hon’ble Supreme Court on 18/02/2019 reported at 103 Taxmann.com 435. 3. 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…

Income Tax Officer, Ward-1, Beawar vs. M/S Shephali Hotels & Resorts Pvt. Ltd., Beawar

In the result, the appeal of the Revenue is dismissed

ITA 1224/JPR/2018[2012-13]Status: DisposedITAT Jaipur05 Mar 2020AY 2012-13

Bench: : Shri Vijay Pal Rao, Jm & Shri Vikram Singh Yadav, Am Vk;Dj Vihy La-@Ita No. 1224/Jp/2018 Fu/Kzkj.K O"Kz@Assessment Year : 2012-13 Cuke The Ito M/S. Shephali Hotels & Resorts Pvt. Ltd Vs. Ward- 1 14-A, Ashirwad Bhawan Beawar Champa Nagar, Beawar Lfkk;H Ys[Kk La-@Thvkbzvkj La-@ Pan/Gir No.: Aamcs 9146 A Vihykfkhz@Appellant Izr;Fkhz@Respondent Jktlo Dh Vksj Ls@ Revenue By : Shri A.K. Mehla, Jcit-Dr Fu/Kzkfjrh Dh Vksj Ls@ Assessee By : Shri Prakul Khurana, Ca Lquokbz Dh Rkjh[K@ Date Of Hearing : 21/02/2020 ?Kks"K.Kk Dh Rkjh[K@ Date Of Pronouncement : 05 /03/2020 Vkns'K@ Order Per Vijay Pal Rao, Jm This Appeal By The Revenue Is Directed Against The Order Of Ld. Cit(A), Ajmer Dated 01-08-2018 For The Assessment Year 2010-11. The Revenue Has Raised The Following Grounds. ‘’In View Of The Facts & Circumstances Of The Case, The Ld. Cit(A), Ajmer Has Erred In:- 1. Deleting Addition Of Rs. 21,5,00,000/- Made On Account Of Bogus Share Application Money Received

For Appellant: Shri Prakul Khurana, CAFor Respondent: Shri A.K. Mehla, JCIT-DR fu/kZkfjrh dh vksj ls@

Section 133(6)Section 142(1)Section 68

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCH ‘B’, 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. 1224/JP/2018 fu/kZkj.k o"kZ@Assessment Year : 2012-13 cuke The ITO M/s. Shephali Hotels & Resorts Pvt. Ltd Vs. Ward- 1 14-A, Ashirwad Bhawan Beawar Champa Nagar, Beawar LFkk;h ys[kk la-@thvkbZvkj la-@ PAN/GIR No.: AAMCS 9146 A vihykFkhZ@Appellant izR;FkhZ@Respondent jktLo dh vksj ls@ Revenue by : Shri A.K. Mehla, JCIT-DR fu/kZkfjrh dh vksj ls@ Assessee by…

M/S Shreenath Holdings Pvt. Ltd., Howrah vs. I.T.O., Ward-5(1), Kolkata

In the result, appeal of the assessee is allowed

ITA 2390/KOL/2019[2012-13]Status: DisposedITAT Kolkata26 Feb 2020AY 2012-13

Bench: Shri J. Sudhakar Reddy, Hon’Ble] I.T.A. No. 2390/Kol/2019 Assessment Year: 2012-13 M/S. Shreenath Holding Pvt. Ltd…………...……………....……..…………..………………....……Appellant 33/34, Ramlal Mukherjee Lane 2Nd Floor Room No. 2D Howrah - 711106 [Pan: Aadcs 5887 P] Vs. Income Tax Officer, Ward-5(1), Kolkata…………………………..............….....….…......Respondent Appearances By: Shri Sunil Surana, A/R, Appeared On Behalf Of The Assessee. Shri Jayanta Khanra, Jcit, Sr. D/R, Appearing On Behalf Of The Revenue Date Of Concluding The Hearing : February 24Th, 2020 Date Of Pronouncing The Order : February 26Th, 2020 O R D E R Per J. Sudhakar Reddy, Am :- This Appeal Filed By The Assessee Is Directed Against The Order Of The Learned Commissioner Of Income Tax (Appeals) – 2, Kolkata, (Hereinafter The “Ld.Cit(A)”), Passed U/S. 250 Of The Income Tax Act, 1961 (The ‘Act’), Dt. 17/10/2019, For The Assessment Year 2012-13. 2. The Assessee Is A Company & Is Engaged In The Business Of Trading & Distribution Of Goods. It Filed Its Return Of Income On 16/08/2012 Declaring Total Income Of Rs.15,500/-. During The Year, The Assessee Raised Share Capital Including Premium Amounting To Rs.1,13,55,000/-. The Assessing Officer Conducted Enquiries & The Assessee Presented The Share Holders Including The Directors Of The Share Holding Companies Before The Assessing Officer. After Due Enquiry, The Assessing Officer Accepted The Explanations Of The Assessee That The Cash Credits In The Form Of Share Capital Were Genuine, Except In The Case Of M/S. Seacom Merchants, Which Had Applied For Shares. An Amount Of Rs. 20,00,000/- Pertaining To M/S. Seacom Merchants, Was Added.

Section 143(3)Section 144Section 250Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘SMC’ BENCH, KOLKATA [Before Shri J. Sudhakar Reddy, Hon’ble Accountant Member] I.T.A. No. 2390/Kol/2019 Assessment Year: 2012-13 M/s. Shreenath Holding Pvt. Ltd…………...……………....……..…………..………………....……Appellant 33/34, Ramlal Mukherjee Lane 2nd Floor Room No. 2D Howrah - 711106 [PAN: AADCS 5887 P] Vs. Income Tax Officer, Ward-5(1), Kolkata…………………………..............….....….…......Respondent Appearances by: Shri Sunil Surana, A/R, appeared on behalf of the assessee. Shri Jayanta Khanra, JCIT, Sr. D/R, appearing on behalf of the Revenue Date of concluding the hearing : Febr…

M/S. Blue Lotus Designers Pvt. Ltd., Kolkata vs. ITO, Ward-7(4), Kolkata

Accordingly, the grounds raised by the Revenue are dismissed

ITA 941/KOL/2017[2012-13]Status: DisposedITAT Kolkata08 Jan 2020AY 2012-13

Bench: Shri S.S.Godara & Dr. A.L. Sainiassessment Year :2012-13 M/S Blue Lotus Designers V/S. Income Tax Officer, Pvt. Ltd., 6/1C, Pranath Ward-7(4), Aayakar Chowdhury Lane, Bhawan, P-7, Kolkata-700 002 Chowringhee Square, [Pan No.Aaecb 9302 R] Kolkata-700 069 .. अपीलाथ" /Appellant ""यथ"/Respondent Shri Miraj D. Shah, Advocate अपीलाथ" क" ओर से/By Appellant Shri Supriyo Pal, Jcit, Sr-Dr ""यथ" क" ओर से/By Respondent 07-11-2019 सुनवाई क" तार"ख/Date Of Hearing 08-01-2020 घोषणा क" तार"ख/Date Of Pronouncement आदेश /O R D E R Per S.S.Godara:- This Assessee’S Appeal For Assessment Year 2012-13 Arises Against The Commissioner Of Income Tax (Appeals)-16 Kolkata’S Order Dated 27.02.2017 Passed In Case No.755/Cit(A)-16/Kol/2015-16/W-7(4) Involving Proceedings U/S 143(3) Of The Income Tax Act, 1961; In Short ‘The Act’. Heard Both The Parties. Case File Perused.

Section 131Section 143(3)Section 68

…आयकर अपील"य अधीकरण, "यायपीठ – “"स” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “C” KOLKATA Before Shri S.S.Godara, Judicial Member and Dr. A.L. Saini, Accountant Member Assessment Year :2012-13 M/s Blue Lotus Designers V/s. Income Tax Officer, Pvt. Ltd., 6/1C, Pranath Ward-7(4), Aayakar Chowdhury Lane, Bhawan, P-7, Kolkata-700 002 Chowringhee Square, [PAN No.AAECB 9302 R] Kolkata-700 069 .. अपीलाथ" /Appellant ""यथ"/Respondent Shri Miraj D. Shah, Advocate अपीलाथ" क" ओर से/By Appellant Shri Supriyo Pal, JCIT, SR-DR ""यथ" क" ओर से/By Respondent 07-11-2019 सुनवाई क" तार"ख/Date of Hearing 08-01-2020 घ…

Charbuja Marmo (India) Pvt. Ltd., Delhi vs. Pr.CIT- 2, New Delhi

In the result, appeal of Assessee allowed

ITA 4749/DEL/2019[2010-11]Status: DisposedITAT Delhi31 Dec 2019AY 2010-11

Bench: Shri Bhavnesh Saini & Shri B.R.R. Kumar

For Appellant: Shri Kapil Goel, AdvocateFor Respondent: Ms. Nidhi Srivastava, CIT-DR

Section 143(1)Section 147Section 148Section 151Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “B” : DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI B.R.R. KUMAR, ACCOUNTANT MEMBER ITA.No.4749/Del./2019 Assessment Year 2010-2011 M/s. Charbhuja Marmo The Principal (India) Pvt. Ltd., New Delhi – 110 015. Commissioner of Income PAN AADCC5143L vs C/o. Shri Kapil Goel, Tax – 2, Room No.394, Advocate, F-26/124, Sector-7, Rohini, C.R. Building, New Delhi. Delhi – 110 085. (Appellant) (Respondent) For Assessee : Shri Kapil Goel, Advocate For Revenue : Ms. Nidhi Srivastava, CIT-DR Date of Hearing : 17.12.2019 Date of Pronouncement : 31.12.2019 ORD…

ITO 9 (1)(4), Mumbai vs. Ashiana Homes Marts Pvt. Ltd., Mumbai

The appeal stand dismissed

ITA 5736/MUM/2018[2009-10]Status: DisposedITAT Mumbai05 Dec 2019AY 2009-10

Bench: Hon’Ble Shri C.N. Prasad, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri S. Michael Jerald- Ld. DRFor Respondent: Shri Satish Mody–Ld. AR

Section 68

…Ltd. [98 Taxmann.com 72] against which revenue’s Special Leave Petition was dismissed by Hon’ble Supreme Court 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 recently been dismissed by Hon’ble Supreme Court on 18/02/2019 reported at 103 Taxmann.com 435. 3. Keeping abovesaid legal position in mind, we find that the revenue is under appeal before us for Assessment Year [in short referred to as ‘AY’] 2009-10 contesting the order of Ld. Commissione…

Smt Jaya Sarda, Indore vs. Dy, CIT Circle -2(1), Indore

ITA 699/IND/2018[14-15]Status: DisposedITAT Indore29 Oct 2019

Bench: Shri Kul Bharata.Y. 2014-15

Section 44ASection 68

…1 Smt. Jaya Sharda -SMC ITA 699 of 2018 IN THE INCOME TAX APPELLATE TRIBUNAL INDORE SMC BENCH, INDORE BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER A.Y. 2014-15 Smt. Jaya Sarda, Indore PAN – AAKPL 1108 L :: Appellant Vs DCIT, Cir. 2(1), Indore :: Respondent Assessee by None Respondent by Smt. Vineeta Dube, Sr. DR Date of hearing 26.09.2019 Date of pronouncement 29.10.2019 O R D E R This appeal is filed by the assessee against the order of ld. CIT(A)-I, Indore, dated 18.5.2018. The assessee has raised nine grounds. However, the sum & substance of the grounds of appeals is that the order passed by the ld. CIT…

DCIT 12(1)(1), Mumbai vs. Adhunik Trnasport Organisation Ltd, Mumbai

ITA 3725/MUM/2017[2012-13]Status: DisposedITAT Mumbai28 Aug 2019AY 2012-13

Bench: Hon’Ble Shri Mahavir Singh, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ I.T.A. No.3725/Mum/2017 (िनधा"रण वष" / Assessment Year:2012-13) Dcit-12(1)(1) M/S. Adhunik Transport Organisation Ltd. Room No.223, 2Nd Floor, बनाम/ 115, Udyog Bhavan Sonawat Road, Goregaon (E) Aaykar Bhavan, M.K. Road Vs. Mumbai-400 063. Mumbai-400 020. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaaca-4457-G (अपीलाथ"/Appellant) (""थ" / Respondent) : Revenue By : Ms. R. Kavitha-Ld. Dr Assessee By : Shri D.V. Lakhani-Ld. Ar सुनवाई की तारीख/ : 01/08/2019 Date Of Hearing घोषणा की तारीख / : 22/08/2019 Date Of Pronouncement आदेश / O R D E R

For Appellant: Shri D.V. Lakhani-Ld. ARFor Respondent: Ms. R. Kavitha-Ld. DR

Section 68

…Ltd. [98 Taxmann.com 72] against which revenue’s Special Leave Petition was dismissed by Hon’ble Supreme Court 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 recently been dismissed by Hon’ble Supreme Court on 18/02/2019 reported at 103 Taxmann.com 435. 3. Further, as a principle of natural justice, it is obligatory on the part of revenue authorities to confront the adverse material used against the assessee and provide an opportunity to rebut…

Income Tax Officer-8(3)(3), Mumbai vs. Amrise Infra-Creators Private Limited(Formerly Known As M/S.Tirtha Industries Private Limited), Mumbai

ITA 5366/MUM/2017[2010-11]Status: DisposedITAT Mumbai22 Aug 2019AY 2010-11

Bench: Hon’Ble Shri Mahavir Singh, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri Dharmesh Shah – Ld. ARFor Respondent: Shri Satish Chandra Rajore – Ld. DR

Section 68

…Ltd. [98 Taxmann.com 72] against which revenue’s Special Leave Petition was dismissed by Hon’ble Supreme Court 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 recently been dismissed by Hon’ble Supreme Court on 18/02/2019 reported at 103 Taxmann.com 435. 3. Further, as a principle of natural justice, it is obligatory on the part of revenue authorities to confront the adverse material used against the assessee and provide an opportunity to rebut…

M/S.Geetanjali Space Private Limited, Mumbai vs. Dy. CIT CC-1(1), Mumbai

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

ITA 782/MUM/2019[2010-11]Status: DisposedITAT Mumbai31 May 2019AY 2010-11

Bench: Shri Rajesh Kumar & Shri Ram Lal Negiassessment Year: 2010-11

For Appellant: Shri Dilip Lakhani, A.RFor Respondent: Shri Rahul Raman, D.R

Section 143(3)Section 153ASection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “G”, MUMBAI BEFORE SHRI RAJESH KUMAR, ACCOUNTANT MEMBER AND SHRI RAM LAL NEGI, JUDICIAL MEMBER Assessment Year: 2010-11 M/s. Geetanjali Space Dy. CIT CC-1(1), Pvt. Ltd., Room No.903, B-47, Shakti Dhara 9th Floor, Society, Vs. Pratishtha Bhavan, Colony Road, M.K. Road, Bapu Nagar, Ahmedabad, Mumbai - 400020 Gujarat – 382 350 PAN: AADCG2733L (Appellant) (Respondent) Assessment Year: 2010-11 Dy. CIT, M/s. Geetanjali Space Central Circle -1(1), Pvt. Ltd., Room No.903, 9th Floor, B-47, Shakti Dhara Pratishtha Bhavan, Vs. Society, Old C.G.O. Bldg. (Annexe) Colony R…

ITO 12(1)(4), Mumbai vs. Consultshah Financial Services P.Ltd, Mumbai

ITA 6893/MUM/2016[2011-12]Status: DisposedITAT Mumbai16 May 2019AY 2011-12

Bench: Shri Sandeed Gosain () & Shri N.K. Pradhan () Assessment Year: 2011-12 Income Tax Officer- M/S Consultshah 12(1)(4), Room No. 145A, Vs. Financial Services Pvt. Aayakar Bhavan, M.K. Ltd., 426, 4Th Floor, Road, Churchgate, Sujata Niketan, Rani Sati Mumbai-400020. Road, Malad East, Mumbai-400097. Pan No. Aadcc3362K Appellant Respondent Revenue By : Mr. Abi Rama Kartikiyen, Dr Assessee By : Dr. Prayag Jha & Mr. Prateek Jha, Ars Date Of Hearing : 21/02/2019 Date Of Pronouncement: 16/05/2019

For Appellant: Dr. Prayag Jha & Mr. Prateek Jha, ARsFor Respondent: Mr. Abi Rama Kartikiyen, DR

Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “C” MUMBAI BEFORE SHRI SANDEED GOSAIN (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2011-12 Income Tax Officer- M/s Consultshah 12(1)(4), Room No. 145A, Vs. Financial Services Pvt. Aayakar Bhavan, M.K. Ltd., 426, 4th floor, Road, Churchgate, Sujata Niketan, Rani Sati Mumbai-400020. Road, Malad East, Mumbai-400097. PAN No. AADCC3362K Appellant Respondent Revenue by : Mr. Abi Rama Kartikiyen, DR Assessee by : Dr. Prayag Jha & Mr. Prateek Jha, ARs Date of Hearing : 21/02/2019 Date of pronouncement: 16/05/2019 ORDER PER N.K. PRADHAN…