PCIT v. Deccan Jewellera (P) Ltd.

132 Taxmann.com 73High Court2021#5661 most cited

What is PCIT v. Deccan Jewellera (P) Ltd. authority for?

A revisionary order under Section 263 of the Income Tax Act, 1961, is unsustainable if the Assessing Officer's approach was plausible and the twin conditions of the section (erroneous and prejudicial to revenue) are not met.

20

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2022 to 2026.

Also referred to as

PCIT v. Deccan Jewellera (P) Ltd. · Section 263 · revisionary order · erroneous assessment · prejudicial to revenue · plausible approach of AO · twin conditions of Section 263

Sections most often in play

Section 115BBESection 143(3)Section 69Section 69ASection 263Section 69BSection 133ASection 28

Issues it is cited on

abatement of assessmentsection 153a proceedingssection 69dthird party informationsection 158bdrevision under section 263section 69bsection 263(1)revision u/s 263assessment order erroneousstatement under section 132(4)assistant director

Judgments citing PCIT v. Deccan Jewellera (P) Ltd.

Radheshyam Agarwal, Bhopal vs. The PCIT, Central, Bhopal

ITA 417/IND/2025[2018-19]Status: DisposedITAT Indore16 Jan 2026AY 2018-19

Bench: Shri B.M. Biyani & Shri Paresh M Joshi

Section 115BSection 133ASection 143(2)Section 147Section 148Section 148ASection 253Section 263

…आयकर अपीलीय अधिकरण, इंदौर न्यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI B.M. BIYANI, ACCOUNTANT MEMBER AND SHRI PARESH M JOSHI, JUDICIAL MEMBER ITA No.417/Ind/2025 (AY: 2018-19) बनाम / Vs. PCIT, Central, Bhopal Radheshyam Agarwal, Prop. M/s Laxmandas Radheshyam Saraf, Marwari Road, Bhopal (PAN:AAOPA5650L) (Appellant) Assessee by Revenue by Date of Hearing Date of Pronouncement Shri Govind Rinwa,CA Shri Anup Singh, CIT-DR 06.01.2026 16.01.2026 आदेश / ORDER Per Paresh M Joshi, J.M.: This is an Appeal filed by the Assessee under section 253 of the income tax Act 1961[herein af…

Zari Silk (India) Private Limited, Jaipur vs. Principal Commissioner of Income Tax (Central), Jaipur

The appeal of the assessee is allowed

ITA 600/JPR/2025[2021-22]Status: DisposedITAT Jaipur15 Sept 2025AY 2021-22

Bench: DR. MITHA LAL MEENA (Accountant Member), DR. S. SEETHALAKSHMI (Judicial Member)

For Appellant: Shri S.R. Sharma, C.A. &For Respondent: Shri Rajesh Ojha, CIT-DR a
Section 115Section 143(3)Section 148BSection 263Section 69A

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR MkWa- ,e- ,y- ehuk] ys[kk lnL; ,oa MkWa- ,l- lhrky{eh] U;kf;d lnL; ds le{k BEFORE: DR. MITHA LAL MEENA, AM & DR. S. SEETHALAKSHMI, JM vk;dj vihy la-@ITA. No. 600/JPR/2025 fu/kZkj.k o"kZ@Assessment Years : 2021-22 M/s Zari Silk (India) Pvt. Ltd. cuke Principal Commissioner of 10/11, Narain Singh Circle, Vs. Income Tax Jaipur (Central), Jaipur. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAACZ2642J vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITA. No. 599/JPR/2025 fu/kZkj.k o"kZ@Assessment Ye…

Arun Palawat, Jaipur vs. Principal Commissioner of Income Tax, (Central), Jaipur

The appeal of the assessee is allowed

ITA 599/JPR/2025[2021-22]Status: DisposedITAT Jaipur15 Sept 2025AY 2021-22

Bench: DR. MITHA LAL MEENA (Accountant Member), DR. S. SEETHALAKSHMI (Judicial Member)

For Appellant: Shri S.R. Sharma, C.A. &For Respondent: Shri Rajesh Ojha, CIT-DR a
Section 115Section 143(3)Section 148BSection 263Section 69A

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR MkWa- ,e- ,y- ehuk] ys[kk lnL; ,oa MkWa- ,l- lhrky{eh] U;kf;d lnL; ds le{k BEFORE: DR. MITHA LAL MEENA, AM & DR. S. SEETHALAKSHMI, JM vk;dj vihy la-@ITA. No. 600/JPR/2025 fu/kZkj.k o"kZ@Assessment Years : 2021-22 M/s Zari Silk (India) Pvt. Ltd. cuke Principal Commissioner of 10/11, Narain Singh Circle, Vs. Income Tax Jaipur (Central), Jaipur. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAACZ2642J vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITA. No. 599/JPR/2025 fu/kZkj.k o"kZ@Assessment Ye…

Inder Kumar Nigotiya, Jaipur vs. ITO Ward, 1 (1), Jaipur

The appeal of the assessee is allowed

ITA 1011/JPR/2025[2017-2018]Status: DisposedITAT Jaipur28 Aug 2025AY 2017-2018

Bench: SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member), SHRI NARINDER KUMAR (Judicial Member)

For Appellant: Sh. Rajeev Sogani, CAFor Respondent: Sh. Gautam Singh Choudhary, JCIT
Section 115BSection 139(1)Section 143(2)Section 143(3)Section 69A

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”SMC” JAIPUR Jh jkBkSM+ deys'k t;UrHkkbZ] ys[kk lnL; ,o Jh ujsUnz dqekj] U;kf;d lnL; ds le{k BEFORE: SHRI RATHOD KAMLESH JAYANTBHAI, AM & SHRI NARINDER KUMAR, JM vk;dj vihy la-@ITA No. 1011/JP/2025 fu/kZkj.k o"kZ@Assessment Year : 2017-18 cuke Inder Kumar Nigotiya ITO, Vs. 3954 Nigotiya House, MSB Ka Ward 1(1), Rasta Johari Bazar, Jaipur Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAGPN6846H vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Sh. Rajeev Sogani, CA jktLo dh vksj ls@ Rev…

Assistant Commissioner of Income Tax, Central Circle - 2(4), Bengaluru, Bangalore vs. M/S Mrk Gold LLP, Bangalore

ITA 1026/BANG/2025[2020-21]Status: DisposedITAT Bangalore24 Jul 2025AY 2020-21

Bench: Shri. Laxmi Prasad Sahu & Shri. Soundararajan Kassessment Year : 2020-21

For Appellant: Shri. Narendra Kumar J Jain, AdvocateFor Respondent: Shri. R. Rajamanohar, JCIT(DR)(ITAT), Bangalore
Section 115BSection 133ASection 143(1)Section 69B

…IN INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI. LAXMI PRASAD SAHU, ACCOUNTANT MEMBER AND SHRI. SOUNDARARAJAN K, JUDICIAL MEMBER Assessment Year : 2020-21 ACIT, Vs. M/s. MRK Gold LLP, Central Circle – 2(4), No. 25, 11 Floor, Byatappa Lane, Bengaluru. CT Street Cross, Bengaluru - 560002 PAN : ABDFM 0158 M APPELLANT RESPONDENT Assessee by : Shri. Narendra Kumar J Jain, Advocate Revenue by : Shri. R. Rajamanohar, JCIT(DR)(ITAT), Bangalore. Date of hearing : 17.07.2025 Date of Pronouncement : 24.07.2025 ORDER Per Laxmi Prasad Sahu, Accountant Member : This appeal is filed by the Revenue again…

Banarsi Das Shyam Sunder, Bazaza Bazar vs. PCIT, Income Tax Department

In the result, appeal of the assessee is allowed

ITA 722/JPR/2024[2018-19]Status: DisposedITAT Jaipur05 Mar 2025AY 2018-19

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI, AM आयकर अपील सं. / ITA No. 722/JP/2024 निर्धारण वर्ष / Assessment Year : 2018-19 Banarsi Das Shyam Sunder Bazaza Bazar, Alwar बनाम Vs. PCIT, Income Tax Department स्थायी लेखा सं. / जीआईआर सं./PAN/GIR No.: AAQFB 3593 D अपीलार्थी / Appellant प्रत्यर्थी / Respondent निर्धारिती की ओर से / Assessee by : Sh. Kranti Mehta, CA राजस्व की ओर से / Revenue by : Sh. P. P. Meena, CIT सुनवाई की तारीख / Date of Hearing : 05/02/2025 उदघ

For Appellant: Sh. Kranti Mehta, CAFor Respondent: Sh. P. P. Meena, CIT
Section 133ASection 139Section 142(1)Section 143(2)Section 143(3)Section 263

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, vk;dj vihy la-@ITA No. 722/JP/2024 fu/kZkj.k o"kZ@Assessment Year : 2018-19 cuke Banarsi Das Shyam Sunder PCIT, Vs. Bazaza Bazar, Alwar Income Tax Department LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAQFB 3593 D vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Sh. Kranti Mehta, CA jktLo dh vksj ls@ Revenue by : Sh. P. P. Meena, CIT…

Mujmmeel, Kota vs. ACIT-Central Circle, Kota

In the result, appeal of the assessee is allowed

ITA 620/JPR/2024[2020-21]Status: DisposedITAT Jaipur14 Feb 2025AY 2020-21

Bench: SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member), SHRI NARINDER KUMAR (Judicial Member)

For Appellant: Miss. Swatika Jha, AdvFor Respondent: Ms. Alka Gautam, CIT a
Section 115BSection 133ASection 139Section 143(2)Section 143(3)Section 263Section 69Section 69A

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Jh jkBkSM+ deys'k t;UrHkkbZ] ys[kk lnL; ,o Jh ujsUnz dqekj] U;kf;d lnL; ds le{k BEFORE: SHRI RATHOD KAMLESH JAYANTBHAI, AM & SHRI NARINDER KUMAR, JM vk;dj vihy la-@ITA. No. 620/JP/2024 fu/kZkj.k o"kZ@Assessment Year : 2020-21 cuke Mujmmeel ACIT, Vs. 7-B Friends Colony, Gramin Central Circle, Police Road Borkheda, Kota Kota LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AVDPM 7832 J vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Miss. Swatika Jha, Adv. jktLo dh vksj ls@ Revenue by…

Mohammad Osman Mohammaf Haroonmotiwala, Auranganbad vs. PCIT- Nashik 1, Nashik

In the result, the appeal of the assessee is allowed

ITA 1133/PUN/2024[2019-20]Status: DisposedITAT Pune05 Feb 2025AY 2019-20

Bench: Shri R.K. Panda & Ms. Astha Chandra

For Appellant: Shri Kishor B. PhadkeFor Respondent: Shri Amol Khairnar
Section 115BSection 133ASection 143(2)Section 143(3)Section 263Section 69Section 69B

…आयकर अपीलीय अधिकरण “ए” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI R.K. PANDA, VICE PRESIDENT AND MS. ASTHA CHANDRA, JUDICIAL MEMBER आयकर अपील सं. / ITA No.1133/PUN/2024 धििाारण वर्ा / Assessment Year : 2019-20 Mohammad Osman Mohammad PCIT -1, Nashik Haroon Motiwala, Opp. Arish Masjid, Yunus Colony, Vs. Aurangabad – 431001 PAN : APSPM4946E अपीलार्थी / Appellant प्रत्यर्थी / Respondent Assessee by : Shri Kishor B. Phadke Department by : Shri Amol Khairnar Date of hearing : 07-11-2024 Date of 05-02-2025 Pronouncement : आदेश / ORDER PER ASTHA CHANDRA, JM : The appeal fil…

Smt. Renu Singla, Sangrur vs. Pr.CIT, Patiala

In the result, the appeal is allowed

ITA 58/CHANDI/2021[2017-18]Status: DisposedITAT Chandigarh28 Nov 2024AY 2017-18

Bench: Shri Rajpal Yadav & Dr Krinwant Sahayआयकर अपील सं./ Ita No. 58/Chd/2021 "नधा"रण वष" / Assessment Year : 2017-18 Smt. Renu Singla Vs. The Pcit, बनाम C/O M/S Singla Surgical & Patiala Maternity Hospital, Mahal Mubarak, Sangrur 148001 "थायी लेखा सं./Pan No: Abnps5997C अपीलाथ"/ Appellant ""यथ"/ Repsondent (Hybrid Hearing) "नधा"रती क" ओर से/Assessee By : Shri Sudhir Sehgal, Advocate राज"व क" ओर से/ Revenue By : Smt. Kusum Bansal, Cit Dr सुनवाई क" तार"ख/Date Of Hearing : 26.11.2024 उदघोषणा क" तार"ख/Date Of Pronouncement : 28.11.2024 आदेश/Order Per Krinwant Sahay, A.M.:

For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Smt. Kusum Bansal, CIT DR
Section 133ASection 143(3)Section 263Section 263(1)Section 69A

…ered as a business income of the assessee: CIT vs. Nirav Modi 77 Taxmann,.com 15 (SC) PCIT vs. Shreeji Prints (P.) Ltd [2021] 1230 Taxmann.com 294 (SC). Dev Raj Hi Tech Machines Ltd vs. DCIT 83 Taxmann.com 15 (Amritsar Trib.) PCIT vs. Deccan Jewellers P. Ltd 132 Taxmann.com 73 (A) 58-Chd-2021 – Smt.Renu Singla, Sangrur 9 Loil Continental Foods Limited vs. PCIT in ITA 577/Chd/2017 (Chd. Trib) M/s Venus Texspin Ltd vs. PCIT in ITA No. 793/Chd/2017 Pramod Kesharchand Shah vs. PCIT in 5. The ld. Counsel for the Assessee has argued the case on the line of the facts and case laws brought on record by him in his writ…

Mukesh Kumar Saini, Sikandara vs. PCIT(Central), Jaipur

In the result, the appeal of the assessee is in ITA no

ITA 477/JPR/2024[2019-20]Status: DisposedITAT Jaipur01 Aug 2024AY 2019-20

Bench: or at the time of hearing.” 5. It is seen that the only grievance raised by the assessee is that PCIT erred in holding the order of the assessment as erroneous in so far as prejudicial to the interest of the revenue. Brief facts related to the issue are culled out are that in this case a Survey action u/s 133A of the Act was carried out on 26.02.2019 at the business premises of the assessee firm M/s Nirankar Tiles and Sanitory 4

For Appellant: Sh. S. L. Poddar, AdvFor Respondent: Sh. Shailendra Sharma, CIT-DR
Section 133ASection 139Section 143(2)Section 143(3)Section 263

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR Jh jkBkSM+ deys'k t;UrHkkbZ] ys[kk lnL; ,o Jh ujsUnz dqekj] U;kf;d lnL; ds le{k BEFORE: SHRI RATHOD KAMLESH JAYANTBHAI, AM & SHRI NARINDER KUMAR, JM vk;dj vihy la-@ITA No. 477/JP/2024 fu/kZkj.k o"kZ@Assessment Years : 2019-20 cuke Mukesh Kumar Saini The Pr. Commissioner of Vs. Prop. Nirankar Motors Agra Income Tax- (Central), Road, Tehsil- Sikrai Sikandara, Jaipur-05 Dausa LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: BUAPS 7842 H vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITA No. 478/JP/2024 fu/k…

Income Tax Officer W 1, Hassan vs. Ramachandra Setty and Sons, Hassan

In the result, appeal of the assessee in ITA

ITA 1166/BANG/2023[2017-18]Status: DisposedITAT Bangalore10 Jun 2024AY 2017-18

Bench: Shri Chandra Poojari & Shri Keshav Dubey

For Appellant: Shri C. Ramesh, A.RFor Respondent: Ms. Neera Malhotra, D.R
Section 115BSection 132(4)Section 250Section 69B

…Circle-2(1) Karsangiribuddhgiri Goswami (2021) 127 Taxmann.com 699 (Ahmedabad-Trib) • Jain Plywood and another V. DCIT and another (Hon’ble ITAT, Chandigarh) (2023) 68 CCH 0287 Chd Trib. • Principal Commissioner of Income Tax V Deccan Jewellera (P) Ltd (2021) 132 Taxmann.com 73 (Andhra Pradesh) • CIT V. S.K.Srigiri & Bros (2008) 171 Taxman 264 (Karnataka) • Overseas Leathers V. DCIT (2023) 152 Taxmann.com 595 (Chennai-Trib) 5.9 It is also incomprehensible that any assessee would invest in business stock the unexplained money earned from other sources because at some point of time, the income earned out of such bu…

Income Tax Officer, W-1, Vijayanagar vs. Ramachandra Setty and Sons, Hassan

In the result, appeal of the assessee in ITA

ITA 1165/BANG/2023[2015-16]Status: DisposedITAT Bangalore10 Jun 2024AY 2015-16

Bench: Shri Chandra Poojari & Shri Keshav Dubey

For Appellant: Shri C. Ramesh, A.RFor Respondent: Ms. Neera Malhotra, D.R
Section 115BSection 132(4)Section 250Section 69B

…Circle-2(1) Karsangiribuddhgiri Goswami (2021) 127 Taxmann.com 699 (Ahmedabad-Trib) • Jain Plywood and another V. DCIT and another (Hon’ble ITAT, Chandigarh) (2023) 68 CCH 0287 Chd Trib. • Principal Commissioner of Income Tax V Deccan Jewellera (P) Ltd (2021) 132 Taxmann.com 73 (Andhra Pradesh) • CIT V. S.K.Srigiri & Bros (2008) 171 Taxman 264 (Karnataka) • Overseas Leathers V. DCIT (2023) 152 Taxmann.com 595 (Chennai-Trib) 5.9 It is also incomprehensible that any assessee would invest in business stock the unexplained money earned from other sources because at some point of time, the income earned out of such bu…

Income Tax Officer Ward-1 Hassan, Hassan vs. Ramachandra Setty and Songs, Hassan

In the result, appeal of the assessee in ITA

ITA 1164/BANG/2023[2014-15]Status: DisposedITAT Bangalore10 Jun 2024AY 2014-15

Bench: Shri Chandra Poojari & Shri Keshav Dubey

For Appellant: Shri C. Ramesh, A.RFor Respondent: Ms. Neera Malhotra, D.R
Section 115BSection 132(4)Section 250Section 69B

…Circle-2(1) Karsangiribuddhgiri Goswami (2021) 127 Taxmann.com 699 (Ahmedabad-Trib) • Jain Plywood and another V. DCIT and another (Hon’ble ITAT, Chandigarh) (2023) 68 CCH 0287 Chd Trib. • Principal Commissioner of Income Tax V Deccan Jewellera (P) Ltd (2021) 132 Taxmann.com 73 (Andhra Pradesh) • CIT V. S.K.Srigiri & Bros (2008) 171 Taxman 264 (Karnataka) • Overseas Leathers V. DCIT (2023) 152 Taxmann.com 595 (Chennai-Trib) 5.9 It is also incomprehensible that any assessee would invest in business stock the unexplained money earned from other sources because at some point of time, the income earned out of such bu…

Income Tax Officer, W-1, Hassan vs. Ramachandra Setty & Sons, Hassan

In the result, appeal of the assessee in ITA

ITA 1163/BANG/2023[2013-14]Status: DisposedITAT Bangalore10 Jun 2024AY 2013-14

Bench: Shri Chandra Poojari & Shri Keshav Dubey

For Appellant: Shri C. Ramesh, A.RFor Respondent: Ms. Neera Malhotra, D.R
Section 115BSection 132(4)Section 250Section 69B

…Circle-2(1) Karsangiribuddhgiri Goswami (2021) 127 Taxmann.com 699 (Ahmedabad-Trib) • Jain Plywood and another V. DCIT and another (Hon’ble ITAT, Chandigarh) (2023) 68 CCH 0287 Chd Trib. • Principal Commissioner of Income Tax V Deccan Jewellera (P) Ltd (2021) 132 Taxmann.com 73 (Andhra Pradesh) • CIT V. S.K.Srigiri & Bros (2008) 171 Taxman 264 (Karnataka) • Overseas Leathers V. DCIT (2023) 152 Taxmann.com 595 (Chennai-Trib) 5.9 It is also incomprehensible that any assessee would invest in business stock the unexplained money earned from other sources because at some point of time, the income earned out of such bu…

M/S. S. Ramashandra Setty & Sons, Hassan vs. Income Tax Officer, Ward-1, Hassan

In the result, appeal of the assessee in ITA

ITA 1156/BANG/2023[2017-18]Status: DisposedITAT Bangalore10 Jun 2024AY 2017-18

Bench: Shri Chandra Poojari & Shri Keshav Dubey

For Appellant: Shri C. Ramesh, A.RFor Respondent: Ms. Neera Malhotra, D.R
Section 115BSection 132(4)Section 250Section 69B

…Circle-2(1) Karsangiribuddhgiri Goswami (2021) 127 Taxmann.com 699 (Ahmedabad-Trib) • Jain Plywood and another V. DCIT and another (Hon’ble ITAT, Chandigarh) (2023) 68 CCH 0287 Chd Trib. • Principal Commissioner of Income Tax V Deccan Jewellera (P) Ltd (2021) 132 Taxmann.com 73 (Andhra Pradesh) • CIT V. S.K.Srigiri & Bros (2008) 171 Taxman 264 (Karnataka) • Overseas Leathers V. DCIT (2023) 152 Taxmann.com 595 (Chennai-Trib) 5.9 It is also incomprehensible that any assessee would invest in business stock the unexplained money earned from other sources because at some point of time, the income earned out of such bu…

M/S Punya Shree Jewellers, S4Eoni Malwa vs. The PCIT-1, Bhopal

In the result, for the reasons mentioned above, the assessment order u/s 143(3) r

ITA 154/IND/2023[2018-19]Status: DisposedITAT Indore21 Dec 2023AY 2018-19

Bench: Shri Vijay Pal Rao & Shri B.M. Biyanim/S Punya Shree Jewellers Pcit (1) Main Road, Seoni Malwa Bhopal Vs. (Appellant / Assessee) (Respondent/ Revenue) Pan: Aapfp9682A Assessee By Shri S.N. Agrawal, Ar Revenue By Shri Ashish Porwal, Sr. Dr Date Of Hearing 09.11.2023 Date Of Pronouncement 21.12.2023

Section 115BSection 133ASection 143Section 143(3)Section 263Section 28Section 69

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER M/s Punya Shree Jewellers PCIT (1) Main Road, Seoni Malwa Bhopal Vs. (Appellant / Assessee) (Respondent/ Revenue) PAN: AAPFP9682A Assessee by Shri S.N. Agrawal, AR Revenue by Shri Ashish Porwal, Sr. DR Date of Hearing 09.11.2023 Date of Pronouncement 21.12.2023 O R D E R Per Vijay Pal Rao, JM: This appeal by the Assessee is directed against the order dated 28.03.2023 of Pr. Commissioner of Income Tax passed u/s 263 of the Act for…

Hema Raman, Haryana vs. AO Ward-1, Panipat

In the result, the appeal of the assessee is allowed

ITA 1012/DEL/2022[2017-18]Status: DisposedITAT Delhi12 May 2023AY 2017-18

Bench: Shri Chandra Mohan Garg & Shri Pradip Kumar Kedia

For Appellant: Shri Hari Om Jindal, CAFor Respondent: Shri T. James Singson, CIT-DR
Section 115BSection 133ASection 143(3)Section 263Section 263(1)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “B” DELHI BEFORE SHRI CHANDRA MOHAN GARG, JUDICIAL MEMBER & SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER I.T.A. No.1012/DEL/2022 Assessment Year 2017-18 Hema Raman, Vs. Principal Commissioner of Income 1329, Gohana Road, Panipat, Tax, Haryana. Rohtak, Haryana TAN/PAN: AAPPD2740K (Appellant) (Respondent) Appellant by: Shri Hari Om Jindal, CA Respondent by: Shri T. James Singson, CIT-DR Date of hearing: 20 02 2023 Date of pronouncement: 12 05 2023 O R D E R PER PRADIP KUMAR KEDIA, A.M.: The captioned appeal has been preferred by the assessee relevant to Assessment Y…

Shrimati Nandini Sharma, Amritsar vs. Assistant Commissioner of Income Tax Central Circle, Amritsar

In the result, the appeal filed by the assessee is allowed

ITA 148/ASR/2022[2019-20]Status: DisposedITAT Amritsar10 Oct 2022AY 2019-20

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

For Appellant: Sh. Rohit Kapoor, C.A. and Sh. V.S. AggarwalFor Respondent: Ms. Amanpreet Kaur, Sr. DR
Section 115BSection 133ASection 143(3)Section 250(6)Section 69

…n.com 674, Shri Lovish Singhal, Shri Vasu Singhal, Shri Pramod Kumar Singhal and Shri Vinod Kumar Singhal Versus Income Tax Officer, Ward-2 2018 (5) TMI 1646 and ACIT circle- Sriganganagar and also in case of Deccan Jewellers, High Court of Andhra Pradesh 132 Taxmann.com 73, it has been held that excess stock found during the course of survey was to be taxable under the head “profit and gains from business and profession. 18. It is apparently clear from the above that, this is the case of shortage of stock and not that of excess stock by considering the stock inventory placed on record. The limited issue…

Abhushan Jewellerys (India ) Pvt. Ltd, Mumbai vs. Pr. CIT -4, Mumbai

In the result, the appeal filed by the assessee is allowed

ITA 793/MUM/2022[2017-18]Status: DisposedITAT Mumbai12 Aug 2022AY 2017-18
Section 142(1)Section 143(3)Section 263

…THE INCOME TAX APPELLATE TRIBUNAL “A” Bench, Mumbai Shri B.R. Baskaran (AM) & Smt. Kavitha Rajagopal (JM) I.T.A. No. 793/Mum/2022 (A.Y. 2017-18) Vs. PCIT-4 Abhushan Jewellery (India) Pvt. Ltd. Room No. 629 Office No.4, 2nd Floor 6th Floor Building No. 74A, Sheikh Aayakar Bhavan Memon Street, Zaveri M.K. Road Bazaar, Mumbai-400 002. Mumbai-400 020. PAN : MUMM18849F (Appellant) (Respondent) Assessee by Shri Devendra Jain Department by Smt. Shailja Rai Date of Hearing 13.07.2022 Date of Pronouncement 12.08.2022 O R D E R Per B.R.Baskaran (AM) :- The assessee has filed this appeal challenging the order dated…

M/S. Dharti Estate, Junagadh vs. The Pr.CIT-3, Rajkot

In the result, the appeal of the assessee is allowed

ITA 92/RJT/2020[2015-16]Status: HeardITAT Rajkot13 Jul 2022AY 2015-16
For Appellant: Shri Deepak Rindani, A.RFor Respondent: Shri Sanjeev Jain, CIT-D.R
Section 115BSection 133ASection 143(3)Section 263Section 28Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member Assessment Year 2015-16 Dharti Estate, Sakar The Pr. CIT-3, Residency Opp. Karadiya Rajkot Rajput Chatralay, Vanthali Vs (Respondent) Highway, Junagadh- 362015, Gujarat PAN: AAIFD5123F (Appellant) Assessee by: Shri Deepak Rindani, A.R. Revenue by: Shri Sanjeev Jain, CIT-D.R. Date of hearing : 30-06-2022 Date of pronouncement : 13-07-2022 आदेश/ORDER PER BENCH:- This assessee’s appeal for A.Y. 2015-16, arises from order of the Pr. CIT-3, Rajkot dated 24-0…

PCIT v. Deccan Jewellera (P) Ltd. (132 Taxmann.com 73) — Cited in 20 Judgments | BharatTax