What is PCIT v. Gujarat State Electricity Corporation Ltd. authority for?

A penalty under section 271(1)(c) cannot be levied if the assessee made a bona fide mistake of accounting and rectified it by passing necessary rectification entries in a subsequent year, as no mens rea can be inferred.

Which sections of the Income Tax Act does PCIT v. Gujarat State Electricity Corporation Ltd. come up under?

It is most often cited in judgments turning on Section 143(3), Section 271(1)(c), Section 10(2A), Section 115JB, Section 133A, Section 14A.

PCIT v. Gujarat State Electricity Corporation Ltd. (144 Taxmann.com 165)

Q: How many judgments cite PCIT v. Gujarat State Electricity Corporation Ltd.?

16 judgments on BharatTax cite PCIT v. Gujarat State Electricity Corporation Ltd. (144 Taxmann.com 165), spanning 2023 to 2025.

Deputy Commissioner of Income Tax, Circle-2(1)(1), Vadodara vs. M/S. Sun Pharmaceuticals Industries Ltd, Vadodara

In the result, the appeal filed by the Assessee in ITA No

ITA 1785/AHD/2019[2009-10]Status: DisposedITAT Ahmedabad15 Jul 2025AY 2009-10

Bench: Dr. Brr Kumar & Shri T.R.Senthil Kumar

For Appellant: Shri S.N. Soparkar, Sr.Advocate & Shri Parin Shah, ARFor Respondent: Shri Prathvi Raj Meena, CIT-DR

Section 115Section 115JSection 143(3)Section 14ASection 271(1)Section 271(1)(c)Section 274

…Whether, on facts SLP filed against decision of High Court was to be dismissed". 6. 1. Ld Senior Counsel further relied upon the judgement of the Jurisdictional High Court in the case of PCIT vs. Gujarat State Electricity Corporation Ltd. reported at (2022) 144 Taxmann.com 165 (Guj.), wherein it was held as follows: “INCOME TAX: Where assessee, a public sector undertaking, had made a bona fide mistake of accounting interest expense twice but on realising same had passed necessary rectification entries in subsequent year by showing said interest expense as prior period income, in view of such necessary correcti…

Sun Pharmaceuticals Industries Limited, Vadodara vs. The Deputy Commissioner of Income Tax, Central Circle-2(1)(1), Baroda

In the result, the appeal filed by the Assessee in ITA No

ITA 1750/AHD/2019[2009-10]Status: DisposedITAT Ahmedabad15 Jul 2025AY 2009-10

Bench: Dr. Brr Kumar & Shri T.R.Senthil Kumar

For Appellant: Shri S.N. Soparkar, Sr.Advocate &For Respondent: Shri Prathvi Raj Meena, CIT-DR

Section 115Section 115JSection 143(3)Section 14ASection 271(1)Section 271(1)(c)Section 274

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD BEFORE DR. BRR KUMAR, VICE PRESIDENT & SHRI T.R.SENTHIL KUMAR, JUDICIAL MEMBER ITA Nos.1741 & 1750/Ahd/2019 (Assessment Year : 2009-10) Vs. Sun Pharmaceutical The DCIT, Industries Ltd. Central Circle-2(1)(1) SPARC, Tandalja, Vadodara – 390 007 Vadodara 390 020 PAN No. : AADCS 3124 K (Appellant) .. (Respondent) And The DCIT, Vs. Sun Pharmaceutical Central Circle-2(1)(1) Industries Ltd. Vadodara – 390 007 SPARC, Tandalja, Vadodara 390 020 (Appellant) .. (Respondent) Assessee by : Shri S.N. Soparkar, Sr.Advocate & Shri Parin Shah, AR Revenue by…

Sun Pharmaceuticals Industries Limited, Vadodara vs. The Deputy Commissioner of Income Tax, Central Circle-2(1)(1), Baroda

In the result, the appeal filed by the Assessee in ITA No

ITA 1741/AHD/2019[2009-10]Status: DisposedITAT Ahmedabad15 Jul 2025AY 2009-10

Bench: Dr. Brr Kumar & Shri T.R.Senthil Kumar

For Appellant: Shri S.N. Soparkar, Sr.Advocate &For Respondent: Shri Prathvi Raj Meena, CIT-DR

Section 115Section 115JSection 143(3)Section 14ASection 271(1)Section 271(1)(c)Section 274

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD BEFORE DR. BRR KUMAR, VICE PRESIDENT & SHRI T.R.SENTHIL KUMAR, JUDICIAL MEMBER ITA Nos.1741 & 1750/Ahd/2019 (Assessment Year : 2009-10) Vs. Sun Pharmaceutical The DCIT, Industries Ltd. Central Circle-2(1)(1) SPARC, Tandalja, Vadodara – 390 007 Vadodara 390 020 PAN No. : AADCS 3124 K (Appellant) .. (Respondent) And The DCIT, Vs. Sun Pharmaceutical Central Circle-2(1)(1) Industries Ltd. Vadodara – 390 007 SPARC, Tandalja, Vadodara 390 020 (Appellant) .. (Respondent) Assessee by : Shri S.N. Soparkar, Sr.Advocate & Shri Parin Shah, AR Revenue by…

Som Nath Virmani and Sons HUF, Haryana vs. Income Tax Officer Ward-4(1), Gurgaon, Haryana

In the result, the appeal of the Assessee is allowed

ITA 5081/DEL/2024[2015-16]Status: DisposedITAT Delhi20 May 2025AY 2015-16

Bench: Shri Vikas Awasthy & Shri M. Balaganeshm/S. Som Nath Virmani & Vs. Income Tax Officer, Sons Huf, Ward-5(1), Flat No. 303, Soverign 1, Gurgaon Vatika City, Sector-49, Sohna Road, Gurgaon-122001 Haryana (Appellant) (Respondent) Pan: Aanhs1927F Assessee By : Dr. Rakesh Gupta, Adv Shri Somit Aggarwal, Adv Revenue By: Shri Manish Gupta, Sr. Dr Date Of Hearing 20/05/2025 Date Of Pronouncement 20/05/2025

For Appellant: Dr. Rakesh Gupta, AdvFor Respondent: Shri Manish Gupta, Sr. DR

Section 144BSection 147Section 148Section 271(1)Section 271(1)(c)

…ITA No.5081/Del/2024 M/s. Som Nath Virmani and Sons HUF INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G”: NEW DELHI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER AND SHRI M. BALAGANESH, ACCOUNTANT MEMBER M/s. Som Nath Virmani and Vs. Income Tax Officer, Sons HUF, Ward-5(1), Flat No. 303, Soverign 1, Gurgaon Vatika City, Sector-49, Sohna Road, Gurgaon-122001 Haryana (Appellant) (Respondent) PAN: AANHS1927F Assessee by : Dr. Rakesh Gupta, Adv Shri Somit Aggarwal, Adv Revenue by: Shri Manish Gupta, Sr. DR Date of Hearing 20/05/2025 Date of pronouncement 20/05/2025 O R D E R PER M. BALAGANESH, A. M.: 1. The appeal in ITA…

Smt. Kavita Sachdev, Indore vs. ITO-3(4), Indore

In the result, the appeal of the assessee is allowed

ITA 255/IND/2023[2011-12]Status: DisposedITAT Indore16 May 2024AY 2011-12

Bench: Shri Vijay Pal Rao & Shrib.M. Biyaniassessment Year : 2011-12 Smt. Kavita Sachdev, Income-Tax Officer, 112,Jairampur Colony, 3(4), बनाम/ Indore. Indore. Vs. (Assessee / Appellant) (Revenue / Respondent) Pan : Arcps6793D Assessee By Shri Milind Wadhwani, Ca Revenue By Shri Ashish Porwal, Sr. Dr Date Of Hearing 14.05.2024 Date Of Pronouncement 16.05.2024

Section 147Section 148Section 271(1)(c)

…आयकर अपीलीय अिधकरण, इंदौर "ायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRIB.M. BIYANI, ACCOUNTANT MEMBER Assessment Year : 2011-12 Smt. Kavita Sachdev, Income-tax Officer, 112,Jairampur Colony, 3(4), बनाम/ Indore. Indore. Vs. (Assessee / Appellant) (Revenue / Respondent) PAN : ARCPS6793D Assessee by Shri Milind Wadhwani, CA Revenue by Shri Ashish Porwal, Sr. DR Date of Hearing 14.05.2024 Date of Pronouncement 16.05.2024 आदेश/O R D E R Per Vijay Pal Rao, JM: This appeal by the assessee is directed against the order dated 28th November, 2…