PCIT v. JSW Steel Ltd.

115 Taxmann.com 165High Court2020#1233 most cited

What is PCIT v. JSW Steel Ltd. authority for?

Reassessment initiated under Section 148 is invalid if the reasons recorded for reopening incorrectly state that no return of income was filed by the assessee when a return had, in fact, been filed. Such a fundamental factual error vitiates the entire basis for the reassessment proceedings.

92

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2021 to 2026.

Also referred to as

PCIT v. JSW Steel Ltd. · Section 148 · reassessment validity · reasons recorded for reassessment · factual error in reasons · no return filed · assessee filed return · vitiated reassessment · Section 263 · Section 10(37) · 422 ITR 1

Also reported as

422 ITR 1270 Taxmann 201

Sections most often in play

Section 143(3)Section 263Section 56(2)(viii)Section 57(iv)Section 148Section 10(37)Section 145B(1)Section 151

Issues it is cited on

section 145b(1)section 11bsection 145a(b)section 145bsection 2(24)(xviii)section 45(5)section 57(iv)section 56(2)(viii)sanction under section 151section 10(37)section 142afaceless assessment scheme

Judgments citing PCIT v. JSW Steel Ltd.

Anil Tuteja, Fatehabad vs. Pr. Commissioner of Income Tax, Rohtak

In the result, all the above appeals filed by the respective assessee’s are dismissed

ITA 780/CHANDI/2025[2018-19]Status: DisposedITAT Chandigarh11 Feb 2026AY 2018-19

Bench: BEFORE: SHRI. LALIET KUMAR (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)

For Appellant: Shri Parikshit Aggarwal, C.A (Virtual)For Respondent: Shri Manav Bansal, CIT, DR

…023 reported in 38 NYPTTJ 852, o M/s JMD Astrological Consultancy Services Private Limited ITA o 849/Chd/2011 and Baba Kartar Singh Dukki reported in 171 TTJ 25(URO) o  Reliance is further placed on the decision of the Hon’ble High Court of Delhi reported in 422 ITR 1 rendered in the case of Vinita Sanjeev Anand wherein it has been held that the entire basis for reassessment were vitiated as the reasons were recorded under the head “Where no return is filed by the assessee” but the assessee had filed the return.  This factual error becomes even more apparent from the subsequent proceedings. While invoking the p…

Karan Pratap Singh, Sirsa, Haryana vs. ITO, Ward-1, Sirsa, Haryana

In the result, all the above appeals filed by the respective assessee’s are dismissed

ITA 761/CHANDI/2025[2018-19]Status: DisposedITAT Chandigarh11 Feb 2026AY 2018-19

Bench: SHRI. LALIET KUMAR (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)

For Appellant: Shri Parikshit Aggarwal, C.A (Virtual)For Respondent: Shri Manav Bansal, CIT, DR

…023 reported in 38 NYPTTJ 852, o M/s JMD Astrological Consultancy Services Private Limited ITA o 849/Chd/2011 and Baba Kartar Singh Dukki reported in 171 TTJ 25(URO) o  Reliance is further placed on the decision of the Hon’ble High Court of Delhi reported in 422 ITR 1 rendered in the case of Vinita Sanjeev Anand wherein it has been held that the entire basis for reassessment were vitiated as the reasons were recorded under the head “Where no return is filed by the assessee” but the assessee had filed the return.  This factual error becomes even more apparent from the subsequent proceedings. While invoking the p…

Munish Kumar Legal Heir Late Sh Gurdeep Singh, Vill Manakpur, Yamunanagar vs. ITO, Ward 5, Yamunanagar

In the result, all the above appeals filed by the respective assessee’s are dismissed

ITA 754/CHANDI/2025[2018-19]Status: DisposedITAT Chandigarh11 Feb 2026AY 2018-19

Bench: SHRI. LALIET KUMAR (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)

For Appellant: Shri Parikshit Aggarwal, C.A (Virtual)For Respondent: Shri Manav Bansal, CIT, DR

…023 reported in 38 NYPTTJ 852, o M/s JMD Astrological Consultancy Services Private Limited ITA o 849/Chd/2011 and Baba Kartar Singh Dukki reported in 171 TTJ 25(URO) o  Reliance is further placed on the decision of the Hon’ble High Court of Delhi reported in 422 ITR 1 rendered in the case of Vinita Sanjeev Anand wherein it has been held that the entire basis for reassessment were vitiated as the reasons were recorded under the head “Where no return is filed by the assessee” but the assessee had filed the return.  This factual error becomes even more apparent from the subsequent proceedings. While invoking the p…

Madhu Grewal, Chandigarh vs. Principal Commissioner of Income Tax, Chandigarh-1, Chandigarh

In the result, all the above appeals filed by the respective assessee’s are dismissed

ITA 603/CHANDI/2024[2019-20]Status: DisposedITAT Chandigarh11 Feb 2026AY 2019-20

Bench: the Tribunal as pointed out by the Registry. Considering that the issue involved is purely legal in nature, and respectfully following the ratio laid down by the Hon'ble Supreme Court in Collector, Land Acquisition v. Mst. Katiji & Others [(1987) 167 ITR 471 (SC)], which emphasizes that substantial justice should prevail over technical considerations, we condone the delay in filing these appeals.3. We shall take appeal of the assessee in ITA No. 167/Chd/2023 for A.Y 2018-19 as a lead case f

For Appellant: Shri Parikshit Aggarwal, C.A (Virtual)For Respondent: Shri Manav Bansal, CIT, DR

…023 reported in 38 NYPTTJ 852, o M/s JMD Astrological Consultancy Services Private Limited ITA o 849/Chd/2011 and Baba Kartar Singh Dukki reported in 171 TTJ 25(URO) o  Reliance is further placed on the decision of the Hon’ble High Court of Delhi reported in 422 ITR 1 rendered in the case of Vinita Sanjeev Anand wherein it has been held that the entire basis for reassessment were vitiated as the reasons were recorded under the head “Where no return is filed by the assessee” but the assessee had filed the return.  This factual error becomes even more apparent from the subsequent proceedings. While invoking the p…

Parveen Kumar, 229, Village Manakpur-II, Tehsil Jagadhri, Haryana vs. Prabhjot Kaur, PCIT Panchkula, Chandigarh

In the result, all the above appeals filed by the respective assessee’s are dismissed

ITA 576/CHANDI/2024[2018-2019]Status: DisposedITAT Chandigarh11 Feb 2026AY 2018-2019

Bench: the Tribunal as pointed out by the Registry. Considering that the issue involved is purely legal in nature, and respectfully following the ratio laid down by the Hon'ble Supreme Court in Collector, Land Acquisition v. Mst. Katiji & Others [(1987) 167 ITR 471 (SC)], which emphasizes that substantial justice should prevail over technical considerations, we condone the delay in filing these appeals.3. We shall take appeal of the assessee in ITA No. 167/Chd/2023 for A.Y 2018-19 as a lead case f

For Appellant: Shri Parikshit Aggarwal, C.A (Virtual)For Respondent: Shri Manav Bansal, CIT, DR

…023 reported in 38 NYPTTJ 852, o M/s JMD Astrological Consultancy Services Private Limited ITA o 849/Chd/2011 and Baba Kartar Singh Dukki reported in 171 TTJ 25(URO) o  Reliance is further placed on the decision of the Hon’ble High Court of Delhi reported in 422 ITR 1 rendered in the case of Vinita Sanjeev Anand wherein it has been held that the entire basis for reassessment were vitiated as the reasons were recorded under the head “Where no return is filed by the assessee” but the assessee had filed the return.  This factual error becomes even more apparent from the subsequent proceedings. While invoking the p…

Maninder Jeet Singh V.P.O. Udhamgarh, Jagadhri, Haryana vs. Prabhjot Kaur, PCIT, Panchkula

In the result, all the above appeals filed by the respective assessee’s are dismissed

ITA 575/CHANDI/2024[2018-2019]Status: DisposedITAT Chandigarh11 Feb 2026AY 2018-2019
For Appellant: Shri Parikshit Aggarwal, C.A (Virtual)For Respondent: Shri Manav Bansal, CIT, DR

…023 reported in 38 NYPTTJ 852, o M/s JMD Astrological Consultancy Services Private Limited ITA o 849/Chd/2011 and Baba Kartar Singh Dukki reported in 171 TTJ 25(URO) o  Reliance is further placed on the decision of the Hon’ble High Court of Delhi reported in 422 ITR 1 rendered in the case of Vinita Sanjeev Anand wherein it has been held that the entire basis for reassessment were vitiated as the reasons were recorded under the head “Where no return is filed by the assessee” but the assessee had filed the return.  This factual error becomes even more apparent from the subsequent proceedings. While invoking the p…

Ram Niwas, Fatehabad vs. Income Tax Officer, Income Tax Office, Sirsa Road, Industrial Area, Fatehabad

In the result, all the above appeals filed by the respective assessee’s are dismissed

ITA 498/CHANDI/2024[2018-19]Status: DisposedITAT Chandigarh11 Feb 2026AY 2018-19

Bench: SHRI. LALIET KUMAR (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)

For Appellant: Shri Parikshit Aggarwal, C.A (Virtual)For Respondent: Shri Manav Bansal, CIT, DR

…023 reported in 38 NYPTTJ 852, o M/s JMD Astrological Consultancy Services Private Limited ITA o 849/Chd/2011 and Baba Kartar Singh Dukki reported in 171 TTJ 25(URO) o  Reliance is further placed on the decision of the Hon’ble High Court of Delhi reported in 422 ITR 1 rendered in the case of Vinita Sanjeev Anand wherein it has been held that the entire basis for reassessment were vitiated as the reasons were recorded under the head “Where no return is filed by the assessee” but the assessee had filed the return.  This factual error becomes even more apparent from the subsequent proceedings. While invoking the p…

Rakesh Kumar, Jagadhri vs. The Principal Commissioner of Income Tax, Panchkula

In the result, all the above appeals filed by the respective assessee’s are dismissed

ITA 456/CHANDI/2024[2015-16 ]Status: DisposedITAT Chandigarh11 Feb 2026

Bench: SHRI. LALIET KUMAR (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)

For Appellant: Shri Parikshit Aggarwal, C.A (Virtual)For Respondent: Shri Manav Bansal, CIT, DR

…023 reported in 38 NYPTTJ 852, o M/s JMD Astrological Consultancy Services Private Limited ITA o 849/Chd/2011 and Baba Kartar Singh Dukki reported in 171 TTJ 25(URO) o  Reliance is further placed on the decision of the Hon’ble High Court of Delhi reported in 422 ITR 1 rendered in the case of Vinita Sanjeev Anand wherein it has been held that the entire basis for reassessment were vitiated as the reasons were recorded under the head “Where no return is filed by the assessee” but the assessee had filed the return.  This factual error becomes even more apparent from the subsequent proceedings. While invoking the p…

Ashok Kumar Thakral, Jagadhri vs. Principal Commissioner of Income Tax, Panchkula

In the result, all the above appeals filed by the respective assessee’s are dismissed

ITA 455/CHANDI/2024[2015-16]Status: DisposedITAT Chandigarh11 Feb 2026AY 2015-16

Bench: the Tribunal as pointed out by the Registry. Considering that the issue involved is purely legal in nature, and respectfully following the ratio laid down by the Hon'ble Supreme Court in Collector, Land Acquisition v. Mst. Katiji & Others [(1987) 167 ITR 471 (SC)], which emphasizes that substantial justice should prevail over technical considerations, we condone the delay in filing these appeals.3. We shall take appeal of the assessee in ITA No. 167/Chd/2023 for A.Y 2018-19 as a lead case f

For Appellant: Shri Parikshit Aggarwal, C.A (Virtual)For Respondent: Shri Manav Bansal, CIT, DR

…023 reported in 38 NYPTTJ 852, o M/s JMD Astrological Consultancy Services Private Limited ITA o 849/Chd/2011 and Baba Kartar Singh Dukki reported in 171 TTJ 25(URO) o  Reliance is further placed on the decision of the Hon’ble High Court of Delhi reported in 422 ITR 1 rendered in the case of Vinita Sanjeev Anand wherein it has been held that the entire basis for reassessment were vitiated as the reasons were recorded under the head “Where no return is filed by the assessee” but the assessee had filed the return.  This factual error becomes even more apparent from the subsequent proceedings. While invoking the p…

Kartar Singh, Fatehabad vs. Pr. Commissioner of Income Tax, Rohtak

In the result, all the above appeals filed by the respective assessee’s are dismissed

ITA 335/CHANDI/2023[2018-19]Status: DisposedITAT Chandigarh11 Feb 2026AY 2018-19

Bench: SHRI. LALIET KUMAR (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)

For Appellant: Shri Parikshit Aggarwal, C.A (Virtual)For Respondent: Shri Manav Bansal, CIT, DR

…023 reported in 38 NYPTTJ 852, o M/s JMD Astrological Consultancy Services Private Limited ITA o 849/Chd/2011 and Baba Kartar Singh Dukki reported in 171 TTJ 25(URO) o  Reliance is further placed on the decision of the Hon’ble High Court of Delhi reported in 422 ITR 1 rendered in the case of Vinita Sanjeev Anand wherein it has been held that the entire basis for reassessment were vitiated as the reasons were recorded under the head “Where no return is filed by the assessee” but the assessee had filed the return.  This factual error becomes even more apparent from the subsequent proceedings. While invoking the p…

Sh. Ram Lal, Fatehabad vs. Pr.CIT, Rohtak

In the result, all the above appeals filed by the respective assessee’s are dismissed

ITA 332/CHANDI/2023[2018-19]Status: DisposedITAT Chandigarh11 Feb 2026AY 2018-19

Bench: SHRI. LALIET KUMAR (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)

For Appellant: Shri Parikshit Aggarwal, C.A (Virtual)For Respondent: Shri Manav Bansal, CIT, DR

…023 reported in 38 NYPTTJ 852, o M/s JMD Astrological Consultancy Services Private Limited ITA o 849/Chd/2011 and Baba Kartar Singh Dukki reported in 171 TTJ 25(URO) o  Reliance is further placed on the decision of the Hon’ble High Court of Delhi reported in 422 ITR 1 rendered in the case of Vinita Sanjeev Anand wherein it has been held that the entire basis for reassessment were vitiated as the reasons were recorded under the head “Where no return is filed by the assessee” but the assessee had filed the return.  This factual error becomes even more apparent from the subsequent proceedings. While invoking the p…

Bimla Devi, Jagadhri vs. Pr.CIT, Rohtak

In the result, all the above appeals filed by the respective assessee’s are dismissed

ITA 328/CHANDI/2023[2018-19]Status: DisposedITAT Chandigarh11 Feb 2026AY 2018-19

Bench: SHRI. LALIET KUMAR (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)

For Appellant: Shri Parikshit Aggarwal, C.A (Virtual)For Respondent: Shri Manav Bansal, CIT, DR

…023 reported in 38 NYPTTJ 852, o M/s JMD Astrological Consultancy Services Private Limited ITA o 849/Chd/2011 and Baba Kartar Singh Dukki reported in 171 TTJ 25(URO) o  Reliance is further placed on the decision of the Hon’ble High Court of Delhi reported in 422 ITR 1 rendered in the case of Vinita Sanjeev Anand wherein it has been held that the entire basis for reassessment were vitiated as the reasons were recorded under the head “Where no return is filed by the assessee” but the assessee had filed the return.  This factual error becomes even more apparent from the subsequent proceedings. While invoking the p…

Paramjit Singh, Sirsa vs. Pr.CIT, Rohtak

In the result, all the above appeals filed by the respective assessee’s are dismissed

ITA 327/CHANDI/2023[2018-19]Status: DisposedITAT Chandigarh11 Feb 2026AY 2018-19

Bench: SHRI. LALIET KUMAR (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)

For Appellant: Shri Parikshit Aggarwal, C.A (Virtual)For Respondent: Shri Manav Bansal, CIT, DR

…023 reported in 38 NYPTTJ 852, o M/s JMD Astrological Consultancy Services Private Limited ITA o 849/Chd/2011 and Baba Kartar Singh Dukki reported in 171 TTJ 25(URO) o  Reliance is further placed on the decision of the Hon’ble High Court of Delhi reported in 422 ITR 1 rendered in the case of Vinita Sanjeev Anand wherein it has been held that the entire basis for reassessment were vitiated as the reasons were recorded under the head “Where no return is filed by the assessee” but the assessee had filed the return.  This factual error becomes even more apparent from the subsequent proceedings. While invoking the p…

Inder Kaur, Sirsa vs. Pr.CIT, Rohtak

In the result, all the above appeals filed by the respective assessee’s are dismissed

ITA 326/CHANDI/2023[2018-19]Status: DisposedITAT Chandigarh11 Feb 2026AY 2018-19

Bench: SHRI. LALIET KUMAR (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)

For Appellant: Shri Parikshit Aggarwal, C.A (Virtual)For Respondent: Shri Manav Bansal, CIT, DR

…023 reported in 38 NYPTTJ 852, o M/s JMD Astrological Consultancy Services Private Limited ITA o 849/Chd/2011 and Baba Kartar Singh Dukki reported in 171 TTJ 25(URO) o  Reliance is further placed on the decision of the Hon’ble High Court of Delhi reported in 422 ITR 1 rendered in the case of Vinita Sanjeev Anand wherein it has been held that the entire basis for reassessment were vitiated as the reasons were recorded under the head “Where no return is filed by the assessee” but the assessee had filed the return.  This factual error becomes even more apparent from the subsequent proceedings. While invoking the p…

Sh. Amarjeet Singh, Sirsa vs. Pr.CIT, Rohtak

In the result, all the above appeals filed by the respective assessee’s are dismissed

ITA 325/CHANDI/2023[2018-19]Status: DisposedITAT Chandigarh11 Feb 2026AY 2018-19

Bench: SHRI. LALIET KUMAR (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)

For Appellant: Shri Parikshit Aggarwal, C.A (Virtual)For Respondent: Shri Manav Bansal, CIT, DR

…023 reported in 38 NYPTTJ 852, o M/s JMD Astrological Consultancy Services Private Limited ITA o 849/Chd/2011 and Baba Kartar Singh Dukki reported in 171 TTJ 25(URO) o  Reliance is further placed on the decision of the Hon’ble High Court of Delhi reported in 422 ITR 1 rendered in the case of Vinita Sanjeev Anand wherein it has been held that the entire basis for reassessment were vitiated as the reasons were recorded under the head “Where no return is filed by the assessee” but the assessee had filed the return.  This factual error becomes even more apparent from the subsequent proceedings. While invoking the p…

Sh. Gurdeep Singh Mahal, Sirsa vs. Pr.CIT, Rohtak

In the result, all the above appeals filed by the respective assessee’s are dismissed

ITA 233/CHANDI/2023[2018-19]Status: DisposedITAT Chandigarh11 Feb 2026AY 2018-19

Bench: SHRI. LALIET KUMAR (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)

For Appellant: Shri Parikshit Aggarwal, C.A (Virtual)For Respondent: Shri Manav Bansal, CIT, DR

…023 reported in 38 NYPTTJ 852, o M/s JMD Astrological Consultancy Services Private Limited ITA o 849/Chd/2011 and Baba Kartar Singh Dukki reported in 171 TTJ 25(URO) o  Reliance is further placed on the decision of the Hon’ble High Court of Delhi reported in 422 ITR 1 rendered in the case of Vinita Sanjeev Anand wherein it has been held that the entire basis for reassessment were vitiated as the reasons were recorded under the head “Where no return is filed by the assessee” but the assessee had filed the return.  This factual error becomes even more apparent from the subsequent proceedings. While invoking the p…

Sh. Devender Kumar, Yamuna Nagar vs. ITO, Ward -1, Yamuna Nagar

In the result, all the above appeals filed by the respective assessee’s are dismissed

ITA 192/CHANDI/2023[2018-19]Status: DisposedITAT Chandigarh11 Feb 2026AY 2018-19

Bench: SHRI. LALIET KUMAR (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)

For Appellant: Shri Parikshit Aggarwal, C.A (Virtual)For Respondent: Shri Manav Bansal, CIT, DR

…023 reported in 38 NYPTTJ 852, o M/s JMD Astrological Consultancy Services Private Limited ITA o 849/Chd/2011 and Baba Kartar Singh Dukki reported in 171 TTJ 25(URO) o  Reliance is further placed on the decision of the Hon’ble High Court of Delhi reported in 422 ITR 1 rendered in the case of Vinita Sanjeev Anand wherein it has been held that the entire basis for reassessment were vitiated as the reasons were recorded under the head “Where no return is filed by the assessee” but the assessee had filed the return.  This factual error becomes even more apparent from the subsequent proceedings. While invoking the p…

Sh. Baljinder Singh, Chandigarh vs. Pr.CIT, Chandigarh -1, Chandigarh

In the result, all the above appeals filed by the respective assessee’s are dismissed

ITA 167/CHANDI/2023[2018-19]Status: DisposedITAT Chandigarh11 Feb 2026AY 2018-19

Bench: SHRI. LALIET KUMAR (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)

For Appellant: Shri Parikshit Aggarwal, C.A (Virtual)For Respondent: Shri Manav Bansal, CIT, DR

…023 reported in 38 NYPTTJ 852, o M/s JMD Astrological Consultancy Services Private Limited ITA o 849/Chd/2011 and Baba Kartar Singh Dukki reported in 171 TTJ 25(URO) o  Reliance is further placed on the decision of the Hon’ble High Court of Delhi reported in 422 ITR 1 rendered in the case of Vinita Sanjeev Anand wherein it has been held that the entire basis for reassessment were vitiated as the reasons were recorded under the head “Where no return is filed by the assessee” but the assessee had filed the return.  This factual error becomes even more apparent from the subsequent proceedings. While invoking the p…

DCIT, Mumbai vs. Hubtown Limited, Mumbai

In the result, the appeal of the assessee is allowed and the appeal of the revenue is dismissed

ITA 3038/MUM/2025[2018 19]Status: DisposedITAT Mumbai10 Dec 2025

Bench: Shri Anikesh Banerjee & Shri Prabhash Shankar

For Appellant: Shri Madhur Agarwal a/w Shri FenilFor Respondent: Shri Ritesh Misra, CIT DR
Section 132Section 132(4)Section 135Section 14ASection 153ASection 250Section 37(1)Section 69ASection 80G

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “E”, MUMBAI BEFORE SHRI ANIKESH BANERJEE, JUDICIAL MEMBER AND SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER I.T.A No.1601/Mum/2025 (Assessment Year: 2018-19) Hubtown Limited vs Assistant Commissioner of Hubtown Seasons, CTS No. Income-tax, Central Circle-2(4), 469A, Opp. Jain Temple, R.K. Mumbai Room No.802, 8th Floor, Pratishtha Chembur Marg, Chembur East, Mumbai-400 071 Bhavan, Old CGO Annexe, M.K. PAN : AAACA6101D Road, Mumbai-400 020 APPELLANT RESPONDENT I.T.A No.3038 /Mum/2025 (Assessment Year: 2018-19) Assistant Commissioner of vs Hubtown Limited Income-tax…

Hubtown Limited, Mumbai vs. Assistant Commissioner of Income Tax, Central Circle 2(4), Mumbai

In the result, the appeal of the assessee is allowed and the appeal of the revenue is dismissed

ITA 1601/MUM/2025[2018-19]Status: DisposedITAT Mumbai10 Dec 2025AY 2018-19

Bench: Shri Anikesh Banerjee & Shri Prabhash Shankar

For Appellant: Shri Madhur Agarwal a/w Shri FenilFor Respondent: Shri Ritesh Misra, CIT DR
Section 132Section 132(4)Section 135Section 14ASection 153ASection 250Section 37(1)Section 69ASection 80G

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “E”, MUMBAI BEFORE SHRI ANIKESH BANERJEE, JUDICIAL MEMBER AND SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER I.T.A No.1601/Mum/2025 (Assessment Year: 2018-19) Hubtown Limited vs Assistant Commissioner of Hubtown Seasons, CTS No. Income-tax, Central Circle-2(4), 469A, Opp. Jain Temple, R.K. Mumbai Room No.802, 8th Floor, Pratishtha Chembur Marg, Chembur East, Mumbai-400 071 Bhavan, Old CGO Annexe, M.K. PAN : AAACA6101D Road, Mumbai-400 020 APPELLANT RESPONDENT I.T.A No.3038 /Mum/2025 (Assessment Year: 2018-19) Assistant Commissioner of vs Hubtown Limited Income-tax…