PCIT v. JSW Steels Ltd.

422 ITR 71High Court2020#1786 most cited

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

An assessee is entitled to raise new or additional claims in an abated assessment under Section 153A, even if such claims were not made in the original return. This is because the return filed under Section 153A is construed as a return under Section 139(1) and the assessment has not attained finality.

64

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2021 to 2025.

Also referred to as

PCIT v. JSW Steels Ltd. · Section 153A · Section 139(1) · abated assessment · new claims · additional claims · search assessment · return of income · assessment not final

Sections most often in play

Section 153ASection 115JBSection 14ASection 43BSection 80HHCSection 132Section 143(3)Section 147

Issues it is cited on

section 80hhc(3)section 207section 42section 115jastatutory duessection 80hhcsection 153a proceedingssection 80hhsection 153(1)section 139(5)section 2(45)section 153a(1)(a)

Judgments citing PCIT v. JSW Steels Ltd.

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

…onal claim in the return filed under section 153A, even if such claim was not made in the original return, since the assessment had not attained finality. The Hon’ble Bombay High Court in Pr. CIT v. JSW Steel Ltd. [2020] 115 taxmann.com 165 / 270 Taxman 201 / 422 ITR 71 (Bom.) has clearly held that an assessee is entitled to raise new claims in an abated assessment under section 153A. Accordingly, since the provisions of the Act applicable to returns filed under section 139(1) also apply to returns filed under section 153A in an abated assessment, the assessee is legally permitted to make additional claims in the…

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

…onal claim in the return filed under section 153A, even if such claim was not made in the original return, since the assessment had not attained finality. The Hon’ble Bombay High Court in Pr. CIT v. JSW Steel Ltd. [2020] 115 taxmann.com 165 / 270 Taxman 201 / 422 ITR 71 (Bom.) has clearly held that an assessee is entitled to raise new claims in an abated assessment under section 153A. Accordingly, since the provisions of the Act applicable to returns filed under section 139(1) also apply to returns filed under section 153A in an abated assessment, the assessee is legally permitted to make additional claims in the…

AKASH KAPOOR,HARYANA vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE - 7, NEW DELHI

Appeal is partly allowed in above terms

ITA 766/DEL/2025[2018-19]Status: DisposedITAT Delhi29 Oct 2025AY 2018-19
Section 132Section 139(1)Section 139(4)Section 142(1)Section 143(1)Section 143(2)Section 153ASection 69ASection 80T

…aving bank account interest. The Revenue could hardly dispute that going by the date of search i.e. 29.05.2018 herein; the impugned assessment year is an “abated” one only wherein such a new claim could indeed be raised going by PCIT Vs. JSW Steel Ltd. (2020) 422 ITR 71 (Bom.) We thus accept the assessee’s instant latter substantive ground in principle and direct the learned Assessing Officer to finalize his consequential computation as per law. No other ground or argument has been pressed before us. 8. This assessee’s appeal is partly allowed in above terms. Order pronounced in the open court on 29th October, 20…

DCIT, CC-7(2), MUMBAI vs. M/S. PATANJALI FOODS LTD.,( FORMERLY KNOWN AS RUCHI SOYA INDUSTRIES LTD,, MUMBAI

In the result the appeal filed by the revenue stands dismissed

ITA 1174/MUM/2023[2011-12]Status: DisposedITAT Mumbai17 Sept 2025AY 2011-12

Bench: Shri Sandeep Gosain & Shri Prabhash Shankar

Section 132Section 143(3)Section 153ASection 250Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER & SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER I.T.A. No. 319& 321/Mum/2023 A.Ys: 2007-08 & 2011-12 Patanjali Food Ltd (Formerly Vs Dy. CIT, CC – 7(2) Known as Ruchi Soya 655, 6th Floor, Aayakar Industries Ltd) Bhavan, MK Road, Mumbai 616, Tulsiani Chambers, – 400020. Nariman Point, Mumbai PAN – AAACR2892L (Appellant) (Respondent) I.T.A. No. 1173 & 1174/Mum/2023 A.Ys: 2007-08, 2011-12 Dy. CIT, CC – 7(2) Vs Patanjali Food Ltd 655, 6th Floor, Aayakar (Formerly Known as Ruchi Bhavan, MK Road, Mumbai – Soya Industries Ltd)…

DCIT, CC-7(2), MUMBAI vs. M/S. PATANJALI FOODS LTD.,( FORMERLY KNOWN AS RUCHI SOYA INDUSTRIES LTD,, MUMBAI

In the result the appeal filed by the revenue stands dismissed

ITA 1173/MUM/2023[2011-12]Status: DisposedITAT Mumbai17 Sept 2025AY 2011-12

Bench: Shri Sandeep Gosain & Shri Prabhash Shankar

Section 132Section 143(3)Section 153ASection 250Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER & SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER I.T.A. No. 319& 321/Mum/2023 A.Ys: 2007-08 & 2011-12 Patanjali Food Ltd (Formerly Vs Dy. CIT, CC – 7(2) Known as Ruchi Soya 655, 6th Floor, Aayakar Industries Ltd) Bhavan, MK Road, Mumbai 616, Tulsiani Chambers, – 400020. Nariman Point, Mumbai PAN – AAACR2892L (Appellant) (Respondent) I.T.A. No. 1173 & 1174/Mum/2023 A.Ys: 2007-08, 2011-12 Dy. CIT, CC – 7(2) Vs Patanjali Food Ltd 655, 6th Floor, Aayakar (Formerly Known as Ruchi Bhavan, MK Road, Mumbai – Soya Industries Ltd)…

SURESH KUMAR MISHRA,NEW DELHI vs. ACIT, CC-25, NEW DELHI

The appeal of the assessee is dismissed

ITA 1769/DEL/2021[2017-18]Status: DisposedITAT Delhi30 Jul 2025AY 2017-18

Bench: Ms. Madhumita Roy & Shri Manish Agarwalsuresh Kumar Mishra Vs. Acit, Cc-25 24 Lok Vihar Apartment Jhandwal Extension Vikas Puri, New Delhi – 110055 Delhi – 110018 "थायीलेखासं./जीआइआरसं./Pan/Gir No: Aalpm2008D Appellant .. Respondent

For Appellant: Sh. Salil Aggrawal, Sr. Adv &For Respondent: Ms. Amisha S. Gupt, CIT, (DR)
Section 115BSection 132Section 132(4)Section 139Section 153Section 153ASection 69

…t, would be construed to be one filedunder section 139(1) of the Act and the provisions of the said Act shall apply to the same accordingly. 8.5 The Honble High Court of Bombay in the case of Principal Commissioner of Income -tax, Central-2 vs JSW Steel Ltd, 422 ITR 71 and the Honble High Court of Delhi in the case of Principal Commissioner of Income -tax-19 vs Neeraj Jindal, 393 ITR 1, have pronounced judgements on the issue, as discussed in above paras. 8.6 Thus, Section 153A provides the procedure for completion of assessment where a search is initiated under Section 132 or books of account, or other documen…

DEPUTY COMMISSIONER OF INCOME TAX, NUMGAMBAKKAM vs. JSR INFRA DEVELOPERS PRIVATE LIMITED, CHENNAI

In the result, the appeal of the Revenue is dismissed

ITA 2232/CHNY/2024[2016-17]Status: DisposedITAT Chennai28 Feb 2025AY 2016-17

Bench: Shri Aby T. Varkey & Shri Jagadish

Section 139(1)Section 139(5)Section 153CSection 801ASection 80I

…ITA No.2232/Chny/20 /Chny/2024 (AY 2016-17) M/s. JSR Infra Developers Pvt. Ltd. M/s. JSR Infra Developers Pvt. Ltd. :: 12 :: 12. The Hon'ble Bombay High Court in the case of The Hon'ble Bombay High Court in the case of Pr.CIT Vs JS Pr.CIT Vs JSW Steel Ltd (422 ITR 71) Steel Ltd (422 ITR 71) is also found to be squarely applicable to the is also found to be squarely applicable to the present case. In this case also, the Hon'ble High Court has held that, it present case. In this case also, the Hon'ble High Court has held that, it present case. In this case also, the Hon'ble High Court has held that, it was permi…

DY.COMMISSIONER OF INCOME TAX, CIRCLE 2(2), HYDERBAD vs. SEW INFRASTUCTURE LIMITED, HYDERABAD

ITA 1723/HYD/2017[2015-16]Status: DisposedITAT Hyderabad26 Feb 2025AY 2015-16

Bench: Shri Manjunatha G & Shri K. Narasimha Chary

For Appellant: CA MV Prasad AndFor Respondent: Shri B. Bala Krishna, CIT-DR
Section 132Section 153ASection 801A(4)Section 80I

…on by the learned counsel for the assessee and the learned senior standing counsel appearing for the Revenue. The learned counsel for the assessee placed reliance on the decision of the Hon'ble High Court of Bombay in the case of PCIT Vs. JSW Steel Ltd (2020) 422 ITR 71, CIT Vs. D.G. Shirke Construction Technology Pvt. Ltd. (2017) 79 Тахтапn.com 306 and the Hon'ble Karnataka High Court in the case of G.M.R. Infrastructure Limited Vs. DCIT in ITA No.1036 of 2017 dt.06.07.2021. We have gone through the decisions rendered by the Hon'ble Bombay High Court in the case of PCIT Vs. JSW Steel Ltd (supra), and we find tha…

ACIT, CENTRAL CIRCLE- 27, NEW DELHI vs. UFLEX LTD., NEW DELHI

ITA 2196/DEL/2018[2010-11]Status: DisposedITAT Delhi20 Dec 2024AY 2010-11

Bench: Sh. Satbeer Singh Godara & Sh. S. Rifaur Rahmanita No. 1726/Del/2017: Asstt. Year : 2003-04 Ita No. 1566/Del/2018 : Asstt. Year : 2008-09 Ita No. 1567/Del/2018 : Asstt. Year : 2009-10 Ita No. 1568/Del/2018 : Asstt. Year : 2010-11 Uflex Ltd., Vs Acit, 305, 3Rd Floor, Bhanot Corner, Central Circle-27, Pamposh Enclave, Greater Kailash-1, New Delhi New Delhi-110048 (Appellant) (Respondent) Pan No. Aaacf0109J Ita No. 2194/Del/2018: Asstt. Year : 2008-09 Ita No. 2195/Del/2018 : Asstt. Year : 2009-10 Ita No. 2196/Del/2018 : Asstt. Year : 2010-11 Acit, Vs Uflex Ltd., 305, 3Rd Floor, Bhanot Corner, Central Circle-27 (Erstwhile Central Circle-18), Pamposh Enclave, Greater Kailash-1, New Delhi New Delhi-110048 (Appellant) (Respondent) Pan No. Aaacf0109J Assessee By : Sh. M. P. Rastogi, Adv., Sh. Shivam Malik, Sh. Rajiv Kumar, Adv. Revenue By : Ms. Jaya Chaudhary, Cit-Dr Date Of Hearing: 12.12.2024 Date Of Pronouncement: 20.12.2024 Order Per Satbeer Singh Godara: The Instant Batch Of Seven Appeals Pertains To The Single Assessee Herein Namely, M/S Uflex Ltd. All Other Relevant Details Thereof Stand Tabulated As Under: Uflex Ltd. Sl.

For Appellant: Sh. M. P. Rastogi, AdvFor Respondent: Ms. Jaya Chaudhary, CIT-DR
Section 1Section 143(3)Section 43B

…of second search herein. That being the case, we are of the considered view that the assessee’s case ought to be treated as involving an “unabated” assessment only than an “abated” one wherein it could claim any relief afresh going by PCIT Vs. JSW Steels Ltd. 422 ITR 71 (Bom.). We further quote tribunal’s latest decision in DCIT Vs. Sew Infrastructure Ltd. (2024) 167 taxmann.com 446 (Hyd.)(SB) that no such new claims could be entertained in section 153A “unabated” assessments. We accordingly reject the assessee’s claim(s) raised in section 153A return as not maintainable. Rejected accordingly. 9.1 All other plea…

ACIT, CENTRAL CIRCLE- 27, NEW DELHI vs. UFLEX LTD., NEW DELHI

ITA 2195/DEL/2018[2009-10]Status: DisposedITAT Delhi20 Dec 2024AY 2009-10

Bench: Sh. Satbeer Singh Godara & Sh. S. Rifaur Rahmanita No. 1726/Del/2017: Asstt. Year : 2003-04 Ita No. 1566/Del/2018 : Asstt. Year : 2008-09 Ita No. 1567/Del/2018 : Asstt. Year : 2009-10 Ita No. 1568/Del/2018 : Asstt. Year : 2010-11 Uflex Ltd., Vs Acit, 305, 3Rd Floor, Bhanot Corner, Central Circle-27, Pamposh Enclave, Greater Kailash-1, New Delhi New Delhi-110048 (Appellant) (Respondent) Pan No. Aaacf0109J Ita No. 2194/Del/2018: Asstt. Year : 2008-09 Ita No. 2195/Del/2018 : Asstt. Year : 2009-10 Ita No. 2196/Del/2018 : Asstt. Year : 2010-11 Acit, Vs Uflex Ltd., 305, 3Rd Floor, Bhanot Corner, Central Circle-27 (Erstwhile Central Circle-18), Pamposh Enclave, Greater Kailash-1, New Delhi New Delhi-110048 (Appellant) (Respondent) Pan No. Aaacf0109J Assessee By : Sh. M. P. Rastogi, Adv., Sh. Shivam Malik, Sh. Rajiv Kumar, Adv. Revenue By : Ms. Jaya Chaudhary, Cit-Dr Date Of Hearing: 12.12.2024 Date Of Pronouncement: 20.12.2024 Order Per Satbeer Singh Godara: The Instant Batch Of Seven Appeals Pertains To The Single Assessee Herein Namely, M/S Uflex Ltd. All Other Relevant Details Thereof Stand Tabulated As Under: Uflex Ltd. Sl.

For Appellant: Sh. M. P. Rastogi, AdvFor Respondent: Ms. Jaya Chaudhary, CIT-DR
Section 1Section 143(3)Section 43B

…of second search herein. That being the case, we are of the considered view that the assessee’s case ought to be treated as involving an “unabated” assessment only than an “abated” one wherein it could claim any relief afresh going by PCIT Vs. JSW Steels Ltd. 422 ITR 71 (Bom.). We further quote tribunal’s latest decision in DCIT Vs. Sew Infrastructure Ltd. (2024) 167 taxmann.com 446 (Hyd.)(SB) that no such new claims could be entertained in section 153A “unabated” assessments. We accordingly reject the assessee’s claim(s) raised in section 153A return as not maintainable. Rejected accordingly. 9.1 All other plea…

ACIT, CENTRAL CIRCLE- 27, NEW DELHI vs. UFLEX LTD., NEW DELHI

ITA 2194/DEL/2018[2008-09]Status: DisposedITAT Delhi20 Dec 2024AY 2008-09

Bench: Sh. Satbeer Singh Godara & Sh. S. Rifaur Rahmanita No. 1726/Del/2017: Asstt. Year : 2003-04 Ita No. 1566/Del/2018 : Asstt. Year : 2008-09 Ita No. 1567/Del/2018 : Asstt. Year : 2009-10 Ita No. 1568/Del/2018 : Asstt. Year : 2010-11 Uflex Ltd., Vs Acit, 305, 3Rd Floor, Bhanot Corner, Central Circle-27, Pamposh Enclave, Greater Kailash-1, New Delhi New Delhi-110048 (Appellant) (Respondent) Pan No. Aaacf0109J Ita No. 2194/Del/2018: Asstt. Year : 2008-09 Ita No. 2195/Del/2018 : Asstt. Year : 2009-10 Ita No. 2196/Del/2018 : Asstt. Year : 2010-11 Acit, Vs Uflex Ltd., 305, 3Rd Floor, Bhanot Corner, Central Circle-27 (Erstwhile Central Circle-18), Pamposh Enclave, Greater Kailash-1, New Delhi New Delhi-110048 (Appellant) (Respondent) Pan No. Aaacf0109J Assessee By : Sh. M. P. Rastogi, Adv., Sh. Shivam Malik, Sh. Rajiv Kumar, Adv. Revenue By : Ms. Jaya Chaudhary, Cit-Dr Date Of Hearing: 12.12.2024 Date Of Pronouncement: 20.12.2024 Order Per Satbeer Singh Godara: The Instant Batch Of Seven Appeals Pertains To The Single Assessee Herein Namely, M/S Uflex Ltd. All Other Relevant Details Thereof Stand Tabulated As Under: Uflex Ltd. Sl.

For Appellant: Sh. M. P. Rastogi, AdvFor Respondent: Ms. Jaya Chaudhary, CIT-DR
Section 1Section 143(3)Section 43B

…of second search herein. That being the case, we are of the considered view that the assessee’s case ought to be treated as involving an “unabated” assessment only than an “abated” one wherein it could claim any relief afresh going by PCIT Vs. JSW Steels Ltd. 422 ITR 71 (Bom.). We further quote tribunal’s latest decision in DCIT Vs. Sew Infrastructure Ltd. (2024) 167 taxmann.com 446 (Hyd.)(SB) that no such new claims could be entertained in section 153A “unabated” assessments. We accordingly reject the assessee’s claim(s) raised in section 153A return as not maintainable. Rejected accordingly. 9.1 All other plea…

UFLEX LTD.,NEW DELHI vs. ACIT, CENTRAL CIRCLE- 27, NEW DELHI

ITA 1568/DEL/2018[2010-11]Status: DisposedITAT Delhi20 Dec 2024AY 2010-11

Bench: Sh. Satbeer Singh Godara & Sh. S. Rifaur Rahmanita No. 1726/Del/2017: Asstt. Year : 2003-04 Ita No. 1566/Del/2018 : Asstt. Year : 2008-09 Ita No. 1567/Del/2018 : Asstt. Year : 2009-10 Ita No. 1568/Del/2018 : Asstt. Year : 2010-11 Uflex Ltd., Vs Acit, 305, 3Rd Floor, Bhanot Corner, Central Circle-27, Pamposh Enclave, Greater Kailash-1, New Delhi New Delhi-110048 (Appellant) (Respondent) Pan No. Aaacf0109J Ita No. 2194/Del/2018: Asstt. Year : 2008-09 Ita No. 2195/Del/2018 : Asstt. Year : 2009-10 Ita No. 2196/Del/2018 : Asstt. Year : 2010-11 Acit, Vs Uflex Ltd., 305, 3Rd Floor, Bhanot Corner, Central Circle-27 (Erstwhile Central Circle-18), Pamposh Enclave, Greater Kailash-1, New Delhi New Delhi-110048 (Appellant) (Respondent) Pan No. Aaacf0109J Assessee By : Sh. M. P. Rastogi, Adv., Sh. Shivam Malik, Sh. Rajiv Kumar, Adv. Revenue By : Ms. Jaya Chaudhary, Cit-Dr Date Of Hearing: 12.12.2024 Date Of Pronouncement: 20.12.2024 Order Per Satbeer Singh Godara: The Instant Batch Of Seven Appeals Pertains To The Single Assessee Herein Namely, M/S Uflex Ltd. All Other Relevant Details Thereof Stand Tabulated As Under: Uflex Ltd. Sl.

For Appellant: Sh. M. P. Rastogi, AdvFor Respondent: Ms. Jaya Chaudhary, CIT-DR
Section 1Section 143(3)Section 43B

…of second search herein. That being the case, we are of the considered view that the assessee’s case ought to be treated as involving an “unabated” assessment only than an “abated” one wherein it could claim any relief afresh going by PCIT Vs. JSW Steels Ltd. 422 ITR 71 (Bom.). We further quote tribunal’s latest decision in DCIT Vs. Sew Infrastructure Ltd. (2024) 167 taxmann.com 446 (Hyd.)(SB) that no such new claims could be entertained in section 153A “unabated” assessments. We accordingly reject the assessee’s claim(s) raised in section 153A return as not maintainable. Rejected accordingly. 9.1 All other plea…

UFLEX LTD.,NEW DELHI vs. ACIT, CENTRAL CIRCLE- 27, NEW DELHI

ITA 1567/DEL/2018[2009-10]Status: DisposedITAT Delhi20 Dec 2024AY 2009-10

Bench: Sh. Satbeer Singh Godara & Sh. S. Rifaur Rahmanita No. 1726/Del/2017: Asstt. Year : 2003-04 Ita No. 1566/Del/2018 : Asstt. Year : 2008-09 Ita No. 1567/Del/2018 : Asstt. Year : 2009-10 Ita No. 1568/Del/2018 : Asstt. Year : 2010-11 Uflex Ltd., Vs Acit, 305, 3Rd Floor, Bhanot Corner, Central Circle-27, Pamposh Enclave, Greater Kailash-1, New Delhi New Delhi-110048 (Appellant) (Respondent) Pan No. Aaacf0109J Ita No. 2194/Del/2018: Asstt. Year : 2008-09 Ita No. 2195/Del/2018 : Asstt. Year : 2009-10 Ita No. 2196/Del/2018 : Asstt. Year : 2010-11 Acit, Vs Uflex Ltd., 305, 3Rd Floor, Bhanot Corner, Central Circle-27 (Erstwhile Central Circle-18), Pamposh Enclave, Greater Kailash-1, New Delhi New Delhi-110048 (Appellant) (Respondent) Pan No. Aaacf0109J Assessee By : Sh. M. P. Rastogi, Adv., Sh. Shivam Malik, Sh. Rajiv Kumar, Adv. Revenue By : Ms. Jaya Chaudhary, Cit-Dr Date Of Hearing: 12.12.2024 Date Of Pronouncement: 20.12.2024 Order Per Satbeer Singh Godara: The Instant Batch Of Seven Appeals Pertains To The Single Assessee Herein Namely, M/S Uflex Ltd. All Other Relevant Details Thereof Stand Tabulated As Under: Uflex Ltd. Sl.

For Appellant: Sh. M. P. Rastogi, AdvFor Respondent: Ms. Jaya Chaudhary, CIT-DR
Section 1Section 143(3)Section 43B

…of second search herein. That being the case, we are of the considered view that the assessee’s case ought to be treated as involving an “unabated” assessment only than an “abated” one wherein it could claim any relief afresh going by PCIT Vs. JSW Steels Ltd. 422 ITR 71 (Bom.). We further quote tribunal’s latest decision in DCIT Vs. Sew Infrastructure Ltd. (2024) 167 taxmann.com 446 (Hyd.)(SB) that no such new claims could be entertained in section 153A “unabated” assessments. We accordingly reject the assessee’s claim(s) raised in section 153A return as not maintainable. Rejected accordingly. 9.1 All other plea…

UFLEX LTD.,NEW DELHI vs. ACIT, CENTRAL CIRCLE- 27 , NEW DELHI

ITA 1566/DEL/2018[2008-09]Status: DisposedITAT Delhi20 Dec 2024AY 2008-09

Bench: Sh. Satbeer Singh Godara & Sh. S. Rifaur Rahmanita No. 1726/Del/2017: Asstt. Year : 2003-04 Ita No. 1566/Del/2018 : Asstt. Year : 2008-09 Ita No. 1567/Del/2018 : Asstt. Year : 2009-10 Ita No. 1568/Del/2018 : Asstt. Year : 2010-11 Uflex Ltd., Vs Acit, 305, 3Rd Floor, Bhanot Corner, Central Circle-27, Pamposh Enclave, Greater Kailash-1, New Delhi New Delhi-110048 (Appellant) (Respondent) Pan No. Aaacf0109J Ita No. 2194/Del/2018: Asstt. Year : 2008-09 Ita No. 2195/Del/2018 : Asstt. Year : 2009-10 Ita No. 2196/Del/2018 : Asstt. Year : 2010-11 Acit, Vs Uflex Ltd., 305, 3Rd Floor, Bhanot Corner, Central Circle-27 (Erstwhile Central Circle-18), Pamposh Enclave, Greater Kailash-1, New Delhi New Delhi-110048 (Appellant) (Respondent) Pan No. Aaacf0109J Assessee By : Sh. M. P. Rastogi, Adv., Sh. Shivam Malik, Sh. Rajiv Kumar, Adv. Revenue By : Ms. Jaya Chaudhary, Cit-Dr Date Of Hearing: 12.12.2024 Date Of Pronouncement: 20.12.2024 Order Per Satbeer Singh Godara: The Instant Batch Of Seven Appeals Pertains To The Single Assessee Herein Namely, M/S Uflex Ltd. All Other Relevant Details Thereof Stand Tabulated As Under: Uflex Ltd. Sl.

For Appellant: Sh. M. P. Rastogi, AdvFor Respondent: Ms. Jaya Chaudhary, CIT-DR
Section 1Section 143(3)Section 43B

…of second search herein. That being the case, we are of the considered view that the assessee’s case ought to be treated as involving an “unabated” assessment only than an “abated” one wherein it could claim any relief afresh going by PCIT Vs. JSW Steels Ltd. 422 ITR 71 (Bom.). We further quote tribunal’s latest decision in DCIT Vs. Sew Infrastructure Ltd. (2024) 167 taxmann.com 446 (Hyd.)(SB) that no such new claims could be entertained in section 153A “unabated” assessments. We accordingly reject the assessee’s claim(s) raised in section 153A return as not maintainable. Rejected accordingly. 9.1 All other plea…

UFLEX LTD.,,NEW DELHI vs. ACIT,, NEW DELHI

ITA 1726/DEL/2017[2003-04]Status: DisposedITAT Delhi20 Dec 2024AY 2003-04

Bench: Sh. Satbeer Singh Godara & Sh. S. Rifaur Rahmanita No. 1726/Del/2017: Asstt. Year : 2003-04 Ita No. 1566/Del/2018 : Asstt. Year : 2008-09 Ita No. 1567/Del/2018 : Asstt. Year : 2009-10 Ita No. 1568/Del/2018 : Asstt. Year : 2010-11 Uflex Ltd., Vs Acit, 305, 3Rd Floor, Bhanot Corner, Central Circle-27, Pamposh Enclave, Greater Kailash-1, New Delhi New Delhi-110048 (Appellant) (Respondent) Pan No. Aaacf0109J Ita No. 2194/Del/2018: Asstt. Year : 2008-09 Ita No. 2195/Del/2018 : Asstt. Year : 2009-10 Ita No. 2196/Del/2018 : Asstt. Year : 2010-11 Acit, Vs Uflex Ltd., 305, 3Rd Floor, Bhanot Corner, Central Circle-27 (Erstwhile Central Circle-18), Pamposh Enclave, Greater Kailash-1, New Delhi New Delhi-110048 (Appellant) (Respondent) Pan No. Aaacf0109J Assessee By : Sh. M. P. Rastogi, Adv., Sh. Shivam Malik, Sh. Rajiv Kumar, Adv. Revenue By : Ms. Jaya Chaudhary, Cit-Dr Date Of Hearing: 12.12.2024 Date Of Pronouncement: 20.12.2024 Order Per Satbeer Singh Godara: The Instant Batch Of Seven Appeals Pertains To The Single Assessee Herein Namely, M/S Uflex Ltd. All Other Relevant Details Thereof Stand Tabulated As Under: Uflex Ltd. Sl.

For Appellant: Sh. M. P. Rastogi, AdvFor Respondent: Ms. Jaya Chaudhary, CIT-DR
Section 1Section 143(3)Section 43B

…of second search herein. That being the case, we are of the considered view that the assessee’s case ought to be treated as involving an “unabated” assessment only than an “abated” one wherein it could claim any relief afresh going by PCIT Vs. JSW Steels Ltd. 422 ITR 71 (Bom.). We further quote tribunal’s latest decision in DCIT Vs. Sew Infrastructure Ltd. (2024) 167 taxmann.com 446 (Hyd.)(SB) that no such new claims could be entertained in section 153A “unabated” assessments. We accordingly reject the assessee’s claim(s) raised in section 153A return as not maintainable. Rejected accordingly. 9.1 All other plea…

SHRI MUNISH ARORA,CHANDIGARH vs. ACIT, CC-II, CHANDIGARH

In the result, the appeals filed for Assessee are disposed off as under:

ITA 171/CHANDI/2019[2012-13]Status: DisposedITAT Chandigarh09 Oct 2024AY 2012-13

Bench: Shri A.D. Jain & Shri Krinwant Sahayआयकर अपील सं./ Ita No. 156/Chd/2019 "नधा"रण वष" / Assessment Year : 2008-09 आयकर अपील सं./ Ita No. 157/Chd/2019 "नधा"रण वष" / Assessment Year : 2009-10 आयकर अपील सं./ Ita No. 158/Chd/2019 "नधा"रण वष" / Assessment Year : 2014-15 आयकर अपील सं./ Ita No. 169/Chd/2019 "नधा"रण वष" / Assessment Year : 2010-11 आयकर अपील सं./ Ita No. 170/Chd/2019 "नधा"रण वष" / Assessment Year : 2011-12 & आयकर अपील सं./ Ita No. 171/Chd/2019 "नधा"रण वष" / Assessment Year : 2012-13 Shri Munish Arora, Vs. The Acit, बनाम Central Circle-Ii, 1136, Ist Floor, Chandigarh Sector 8-C, Chandigarh "थायी लेखा सं./Pan No: Aexpa3762N अपीलाथ"/ Appellant ""यथ"/ Repsondent ( Physical Hearing ) "नधा"रती क" ओर से/Assessee By : Shri Tej Mohan Singh, Advocate राज"व क" ओर से/ Revenue By : Smt. Kusum Bansal, Cit Dr सुनवाई क" तार"ख/Date Of Hearing : 25.09.2024 उदघोषणा क" तार"ख/Date Of Pronouncement : 09.10.2024

For Appellant: Shri Tej Mohan Singh, AdvocateFor Respondent: Smt. Kusum Bansal, CIT DR
Section 40A(3)

…sponse to section 153A/B/C of the Act. 17. On the contrary, he has relied on different case laws some of which hare as under:- 156 to 158 & 169 to 171-Chd-2019 Munish Arora, Chandigarh 11 115 taxmann.com 165 (Bombay) / [2020] 270 Taxman 201 (Bombay)/ [2020] 422 ITR 71 (Bombay)[05-02-2020] INCOME TAX : Where assessee filed original return under section 139 and while assessment was pending, assessee again in response to notice under section 153A filed another return making a new claim for treating gain on pre- payment of deferred VAT/sales tax on Net Present Value (NPV) basis as capital receipt, since assessment…

SHRI MUNISH ARORA,CHANDIGARH vs. ACIT, CC-II, CHANDIGARH

In the result, the appeals filed for Assessee are disposed off as under:

ITA 170/CHANDI/2019[2011-12]Status: DisposedITAT Chandigarh09 Oct 2024AY 2011-12

Bench: Shri A.D. Jain & Shri Krinwant Sahayआयकर अपील सं./ Ita No. 156/Chd/2019 "नधा"रण वष" / Assessment Year : 2008-09 आयकर अपील सं./ Ita No. 157/Chd/2019 "नधा"रण वष" / Assessment Year : 2009-10 आयकर अपील सं./ Ita No. 158/Chd/2019 "नधा"रण वष" / Assessment Year : 2014-15 आयकर अपील सं./ Ita No. 169/Chd/2019 "नधा"रण वष" / Assessment Year : 2010-11 आयकर अपील सं./ Ita No. 170/Chd/2019 "नधा"रण वष" / Assessment Year : 2011-12 & आयकर अपील सं./ Ita No. 171/Chd/2019 "नधा"रण वष" / Assessment Year : 2012-13 Shri Munish Arora, Vs. The Acit, बनाम Central Circle-Ii, 1136, Ist Floor, Chandigarh Sector 8-C, Chandigarh "थायी लेखा सं./Pan No: Aexpa3762N अपीलाथ"/ Appellant ""यथ"/ Repsondent ( Physical Hearing ) "नधा"रती क" ओर से/Assessee By : Shri Tej Mohan Singh, Advocate राज"व क" ओर से/ Revenue By : Smt. Kusum Bansal, Cit Dr सुनवाई क" तार"ख/Date Of Hearing : 25.09.2024 उदघोषणा क" तार"ख/Date Of Pronouncement : 09.10.2024

For Appellant: Shri Tej Mohan Singh, AdvocateFor Respondent: Smt. Kusum Bansal, CIT DR
Section 40A(3)

…sponse to section 153A/B/C of the Act. 17. On the contrary, he has relied on different case laws some of which hare as under:- 156 to 158 & 169 to 171-Chd-2019 Munish Arora, Chandigarh 11 115 taxmann.com 165 (Bombay) / [2020] 270 Taxman 201 (Bombay)/ [2020] 422 ITR 71 (Bombay)[05-02-2020] INCOME TAX : Where assessee filed original return under section 139 and while assessment was pending, assessee again in response to notice under section 153A filed another return making a new claim for treating gain on pre- payment of deferred VAT/sales tax on Net Present Value (NPV) basis as capital receipt, since assessment…

SHRI MUNISH ARORA,CHANDIGARH vs. ACIT, CC-II, CHANDIGARH

In the result, the appeals filed for Assessee are disposed off as under:

ITA 169/CHANDI/2019[2010-11]Status: DisposedITAT Chandigarh09 Oct 2024AY 2010-11

Bench: Shri A.D. Jain & Shri Krinwant Sahayआयकर अपील सं./ Ita No. 156/Chd/2019 "नधा"रण वष" / Assessment Year : 2008-09 आयकर अपील सं./ Ita No. 157/Chd/2019 "नधा"रण वष" / Assessment Year : 2009-10 आयकर अपील सं./ Ita No. 158/Chd/2019 "नधा"रण वष" / Assessment Year : 2014-15 आयकर अपील सं./ Ita No. 169/Chd/2019 "नधा"रण वष" / Assessment Year : 2010-11 आयकर अपील सं./ Ita No. 170/Chd/2019 "नधा"रण वष" / Assessment Year : 2011-12 & आयकर अपील सं./ Ita No. 171/Chd/2019 "नधा"रण वष" / Assessment Year : 2012-13 Shri Munish Arora, Vs. The Acit, बनाम Central Circle-Ii, 1136, Ist Floor, Chandigarh Sector 8-C, Chandigarh "थायी लेखा सं./Pan No: Aexpa3762N अपीलाथ"/ Appellant ""यथ"/ Repsondent ( Physical Hearing ) "नधा"रती क" ओर से/Assessee By : Shri Tej Mohan Singh, Advocate राज"व क" ओर से/ Revenue By : Smt. Kusum Bansal, Cit Dr सुनवाई क" तार"ख/Date Of Hearing : 25.09.2024 उदघोषणा क" तार"ख/Date Of Pronouncement : 09.10.2024

For Appellant: Shri Tej Mohan Singh, AdvocateFor Respondent: Smt. Kusum Bansal, CIT DR
Section 40A(3)

…sponse to section 153A/B/C of the Act. 17. On the contrary, he has relied on different case laws some of which hare as under:- 156 to 158 & 169 to 171-Chd-2019 Munish Arora, Chandigarh 11 115 taxmann.com 165 (Bombay) / [2020] 270 Taxman 201 (Bombay)/ [2020] 422 ITR 71 (Bombay)[05-02-2020] INCOME TAX : Where assessee filed original return under section 139 and while assessment was pending, assessee again in response to notice under section 153A filed another return making a new claim for treating gain on pre- payment of deferred VAT/sales tax on Net Present Value (NPV) basis as capital receipt, since assessment…

SHRI MUNISH ARORA,CHANDIGARH vs. ACIT, CC-II, CHANDIGARH

In the result, the appeals filed for Assessee are disposed off as under:

ITA 158/CHANDI/2019[2014-15]Status: DisposedITAT Chandigarh09 Oct 2024AY 2014-15

Bench: Shri A.D. Jain & Shri Krinwant Sahayआयकर अपील सं./ Ita No. 156/Chd/2019 "नधा"रण वष" / Assessment Year : 2008-09 आयकर अपील सं./ Ita No. 157/Chd/2019 "नधा"रण वष" / Assessment Year : 2009-10 आयकर अपील सं./ Ita No. 158/Chd/2019 "नधा"रण वष" / Assessment Year : 2014-15 आयकर अपील सं./ Ita No. 169/Chd/2019 "नधा"रण वष" / Assessment Year : 2010-11 आयकर अपील सं./ Ita No. 170/Chd/2019 "नधा"रण वष" / Assessment Year : 2011-12 & आयकर अपील सं./ Ita No. 171/Chd/2019 "नधा"रण वष" / Assessment Year : 2012-13 Shri Munish Arora, Vs. The Acit, बनाम Central Circle-Ii, 1136, Ist Floor, Chandigarh Sector 8-C, Chandigarh "थायी लेखा सं./Pan No: Aexpa3762N अपीलाथ"/ Appellant ""यथ"/ Repsondent ( Physical Hearing ) "नधा"रती क" ओर से/Assessee By : Shri Tej Mohan Singh, Advocate राज"व क" ओर से/ Revenue By : Smt. Kusum Bansal, Cit Dr सुनवाई क" तार"ख/Date Of Hearing : 25.09.2024 उदघोषणा क" तार"ख/Date Of Pronouncement : 09.10.2024

For Appellant: Shri Tej Mohan Singh, AdvocateFor Respondent: Smt. Kusum Bansal, CIT DR
Section 40A(3)

…sponse to section 153A/B/C of the Act. 17. On the contrary, he has relied on different case laws some of which hare as under:- 156 to 158 & 169 to 171-Chd-2019 Munish Arora, Chandigarh 11 115 taxmann.com 165 (Bombay) / [2020] 270 Taxman 201 (Bombay)/ [2020] 422 ITR 71 (Bombay)[05-02-2020] INCOME TAX : Where assessee filed original return under section 139 and while assessment was pending, assessee again in response to notice under section 153A filed another return making a new claim for treating gain on pre- payment of deferred VAT/sales tax on Net Present Value (NPV) basis as capital receipt, since assessment…

SHRI MUNISH ARORA,CHANDIGARH vs. ACIT, CC-II, CHANDIGARH

In the result, the appeals filed for Assessee are disposed off as under:

ITA 157/CHANDI/2019[2009-10]Status: DisposedITAT Chandigarh09 Oct 2024AY 2009-10

Bench: Shri A.D. Jain & Shri Krinwant Sahayआयकर अपील सं./ Ita No. 156/Chd/2019 "नधा"रण वष" / Assessment Year : 2008-09 आयकर अपील सं./ Ita No. 157/Chd/2019 "नधा"रण वष" / Assessment Year : 2009-10 आयकर अपील सं./ Ita No. 158/Chd/2019 "नधा"रण वष" / Assessment Year : 2014-15 आयकर अपील सं./ Ita No. 169/Chd/2019 "नधा"रण वष" / Assessment Year : 2010-11 आयकर अपील सं./ Ita No. 170/Chd/2019 "नधा"रण वष" / Assessment Year : 2011-12 & आयकर अपील सं./ Ita No. 171/Chd/2019 "नधा"रण वष" / Assessment Year : 2012-13 Shri Munish Arora, Vs. The Acit, बनाम Central Circle-Ii, 1136, Ist Floor, Chandigarh Sector 8-C, Chandigarh "थायी लेखा सं./Pan No: Aexpa3762N अपीलाथ"/ Appellant ""यथ"/ Repsondent ( Physical Hearing ) "नधा"रती क" ओर से/Assessee By : Shri Tej Mohan Singh, Advocate राज"व क" ओर से/ Revenue By : Smt. Kusum Bansal, Cit Dr सुनवाई क" तार"ख/Date Of Hearing : 25.09.2024 उदघोषणा क" तार"ख/Date Of Pronouncement : 09.10.2024

For Appellant: Shri Tej Mohan Singh, AdvocateFor Respondent: Smt. Kusum Bansal, CIT DR
Section 40A(3)

…sponse to section 153A/B/C of the Act. 17. On the contrary, he has relied on different case laws some of which hare as under:- 156 to 158 & 169 to 171-Chd-2019 Munish Arora, Chandigarh 11 115 taxmann.com 165 (Bombay) / [2020] 270 Taxman 201 (Bombay)/ [2020] 422 ITR 71 (Bombay)[05-02-2020] INCOME TAX : Where assessee filed original return under section 139 and while assessment was pending, assessee again in response to notice under section 153A filed another return making a new claim for treating gain on pre- payment of deferred VAT/sales tax on Net Present Value (NPV) basis as capital receipt, since assessment…

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