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

In search and seizure assessments under section 153A, if the assessment is unabated, the assessee cannot make fresh claims that were not made in the original return.

How many judgments cite PCIT v. JSW Steels Ltd.?

64 judgments on BharatTax cite PCIT v. JSW Steels Ltd. (422 ITR 71), spanning 2021 to 2025.

Which sections of the Income Tax Act does PCIT v. JSW Steels Ltd. come up under?

It is most often cited in judgments turning on Section 153A, Section 115JB, Section 14A, Section 43B, Section 80HHC, Section 132.

PCIT v. JSW Steels Ltd. (422 ITR 71)

Shri Munish Arora, Chandigarh vs. ACIT, CC-II, Chandigarh

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

ITA 156/CHANDI/2019[2008-09]Status: DisposedITAT Chandigarh09 Oct 2024AY 2008-09

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…

Smt. Priya Arora, Chandigarh vs. ACIT, CC-II, Chandigarh

In the result, the appeals of the Assessee are disposed off as under:-

ITA 155/CHANDI/2019[2011-12]Status: DisposedITAT Chandigarh09 Oct 2024AY 2011-12

Bench: Shri A.D. Jain & Shri Krinwant Sahayआयकर अपील सं./ Ita Nos. 153 To 155/Chd/2019 "नधा"रण वष" / Assessment Years : 2009-10, 2010-11 & 2011-12 Smt. Priya Arora, Vs. The Acit, बनाम Central Circle-Ii, 1136, Ist Floor, Chandigarh Sector 8-C, Chandigarh "थायी लेखा सं./Pan No: Ackpa6762B अपीलाथ"/ Appellant ""यथ"/ Repsondent ( Physical Hering ) "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 आदेश/Order Per Bench:

For Appellant: Shri Tej Mohan Singh, AdvocateFor Respondent: Smt. Kusum Bansal, CIT, DR

Section 2Section 2(22)(e)

…of the Act. It is not to be applied on the return filed in response to section 153A/B/C of the Act. 25. On the contrary, he has relied on different case laws some of which hare as under:- 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…

Smt. Priya Arora, Chandigarh vs. ACIT, CC-II, Chandigarh

In the result, the appeals of the Assessee are disposed off as under:-

ITA 154/CHANDI/2019[2010-11]Status: DisposedITAT Chandigarh09 Oct 2024AY 2010-11

Bench: Shri A.D. Jain & Shri Krinwant Sahayआयकर अपील सं./ Ita Nos. 153 To 155/Chd/2019 "नधा"रण वष" / Assessment Years : 2009-10, 2010-11 & 2011-12 Smt. Priya Arora, Vs. The Acit, बनाम Central Circle-Ii, 1136, Ist Floor, Chandigarh Sector 8-C, Chandigarh "थायी लेखा सं./Pan No: Ackpa6762B अपीलाथ"/ Appellant ""यथ"/ Repsondent ( Physical Hering ) "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 आदेश/Order Per Bench:

For Appellant: Shri Tej Mohan Singh, AdvocateFor Respondent: Smt. Kusum Bansal, CIT, DR

Section 2Section 2(22)(e)

…of the Act. It is not to be applied on the return filed in response to section 153A/B/C of the Act. 25. On the contrary, he has relied on different case laws some of which hare as under:- 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…

Smt. Priya Arora, Chandigarh vs. ACIT, CC-II, Chandigarh

In the result, the appeals of the Assessee are disposed off as under:-

ITA 153/CHANDI/2019[2009-10]Status: DisposedITAT Chandigarh09 Oct 2024AY 2009-10

Bench: Shri A.D. Jain & Shri Krinwant Sahayआयकर अपील सं./ Ita Nos. 153 To 155/Chd/2019 "नधा"रण वष" / Assessment Years : 2009-10, 2010-11 & 2011-12 Smt. Priya Arora, Vs. The Acit, बनाम Central Circle-Ii, 1136, Ist Floor, Chandigarh Sector 8-C, Chandigarh "थायी लेखा सं./Pan No: Ackpa6762B अपीलाथ"/ Appellant ""यथ"/ Repsondent ( Physical Hering ) "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 आदेश/Order Per Bench:

For Appellant: Shri Tej Mohan Singh, AdvocateFor Respondent: Smt. Kusum Bansal, CIT, DR

Section 2Section 2(22)(e)

…of the Act. It is not to be applied on the return filed in response to section 153A/B/C of the Act. 25. On the contrary, he has relied on different case laws some of which hare as under:- 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…

Dy. Commissioner of Income Tax, Central Circle-2(2), Hyderabad vs. Sew Infrastructure Limited, Hyderabad

ITA 1717/HYD/2017[2009-10]Status: HeardITAT Hyderabad07 Oct 2024AY 2009-10

Bench: Justice (Retd.) C.V. Bhadang, Shri Mahavir Singh & Shri G. Manjunatha

For Appellant: Shri K.K. ChaitanyaFor Respondent: Smt. Mamata Choudhary

Section 132Section 139(1)Section 143(3)Section 147Section 153ASection 80I

…doss [2013] 32 taxmann.com 133 (Chennai - Trib.)  Malpani Estates Vs. Asst. CIT [2014] 64 SOT 105 (Pune)  Naresh T. Wadhwani Vs. DCIT [2015] 37 ITR(T) 179 (Pune - Trib.)  Shrikant Mohta Vs. CIT [20191 414 ITR 270 (Calcutta)  PCIT Vs. JSW Steel Ltd. [20201 422 ITR 71 (Bombay)]  CIT v. B. G. Shirke Construction Technology (P.) Ltd. [2017] 79 taxmann.com 306 (Bombay)  Patanjali Foods Ltd (Formerly known as Ruchi soya Industries Ltd) [TS-279-lTAT2024(Mum)]  CIT Vs. Mandavi Builders, Mangalore [2020] 121 taxmann.com 36 (Kamataka)  SLP dismissed in CIT v. MandaviBuilders, Mangalore [2022] 443 ITR 235 (SC)  Gop…

Rajdeep Buildcon Pvt Ltd, Ahmednagar vs. Dy. Commissioner of Income Tax, Central Circle 1(2), Pune

In the result, the appeal filed by the assessee in ITA

ITA 469/PUN/2022[2013-14]Status: DisposedITAT Pune18 Sept 2024AY 2013-14

Bench: SHRI R. K. PANDA (Vice President), SHRI VINAY BHAMORE (Judicial Member)

For Appellant: Smt. Deepa KhareFor Respondent: Shri Ajay Kumar Keshari

Section 132Section 139Section 143(3)Section 14ASection 153A

…se to section 153A notice. The case laws relied on by the assessee are as under :- (i) DCIT vs. Eversmile Construction Co. (P.) Ltd., 65 DTR 0039, Bombay. (ii) DCIT vs. Universal Medicare Pvt. Ltd., ITA No.2967 to 2971/Mum/2016. (iii) PCIT vs. JSW Steel Ltd., 422 ITR 71 (Bom.). (iv) DCIT vs. M/s Indu Projects Ltd., ITA No.186 to 189/Hyd/18. (v) DCIT vs. Hari Infrastructure Pvt. Ltd., ITA No.844/PN/2013. 12. We find that the ld. CIT(A) has considered decisions/judgements relied on by the ld. AR in his detailed order specifically judgment passed in the case of PCIT vs. JSW Steel Ltd., 422 ITR 71 (Bom.), wherein, th…

Rajdeep Buildcon Privat Limited, Ahmednagar vs. Dy. Commissioner of Income Tax, Central Circle 1(2), Pune

In the result, the appeal filed by the assessee in ITA

ITA 468/PUN/2022[2012-13]Status: DisposedITAT Pune18 Sept 2024AY 2012-13

Bench: SHRI R. K. PANDA (Vice President), SHRI VINAY BHAMORE (Judicial Member)

For Appellant: Smt. Deepa KhareFor Respondent: Shri Ajay Kumar Keshari

Section 132Section 139Section 143(3)Section 14ASection 153A

…se to section 153A notice. The case laws relied on by the assessee are as under :- (i) DCIT vs. Eversmile Construction Co. (P.) Ltd., 65 DTR 0039, Bombay. (ii) DCIT vs. Universal Medicare Pvt. Ltd., ITA No.2967 to 2971/Mum/2016. (iii) PCIT vs. JSW Steel Ltd., 422 ITR 71 (Bom.). (iv) DCIT vs. M/s Indu Projects Ltd., ITA No.186 to 189/Hyd/18. (v) DCIT vs. Hari Infrastructure Pvt. Ltd., ITA No.844/PN/2013. 12. We find that the ld. CIT(A) has considered decisions/judgements relied on by the ld. AR in his detailed order specifically judgment passed in the case of PCIT vs. JSW Steel Ltd., 422 ITR 71 (Bom.), wherein, th…

Rajdeep Buildcom Private Limited, Ahmednagar vs. Deputy Commissioner of Income Tax, Central Circle - 1(2), Pune

In the result, the appeal filed by the assessee in ITA

ITA 467/PUN/2022[2011-12]Status: DisposedITAT Pune18 Sept 2024AY 2011-12

Bench: SHRI R. K. PANDA (Vice President), SHRI VINAY BHAMORE (Judicial Member)

For Appellant: Smt. Deepa KhareFor Respondent: Shri Ajay Kumar Keshari

Section 132Section 139Section 143(3)Section 14ASection 153A

…se to section 153A notice. The case laws relied on by the assessee are as under :- (i) DCIT vs. Eversmile Construction Co. (P.) Ltd., 65 DTR 0039, Bombay. (ii) DCIT vs. Universal Medicare Pvt. Ltd., ITA No.2967 to 2971/Mum/2016. (iii) PCIT vs. JSW Steel Ltd., 422 ITR 71 (Bom.). (iv) DCIT vs. M/s Indu Projects Ltd., ITA No.186 to 189/Hyd/18. (v) DCIT vs. Hari Infrastructure Pvt. Ltd., ITA No.844/PN/2013. 12. We find that the ld. CIT(A) has considered decisions/judgements relied on by the ld. AR in his detailed order specifically judgment passed in the case of PCIT vs. JSW Steel Ltd., 422 ITR 71 (Bom.), wherein, th…