PCIT v. Lanshree Products & Services Ltd.

150 Taxmann.com 389High Court2023#19236 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2025 to 2026.

Sections most often in play

Section 154Section 115JBSection 143(3)Section 139(1)Section 144C(1)Section 234ASection 234BSection 271(1)(c)
Read the full judgment

Issues it is cited on

book profitssection 115jsection 115jbsection 154income-tax officersection 115section 15section 11section 143(3)total incomebusinesscompany

Judgments citing PCIT v. Lanshree Products & Services Ltd.

Dy. Commissioner of Income Tax Circle-1(1), Pune vs. Fiat India Automobiles Private Limited, Pune

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

ITA 1098/PUN/2025[2014-15]Status: DisposedITAT Pune08 Jan 2026AY 2014-15

Bench: SHRI MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)

For Appellant: Shri Percy PardiwallaFor Respondent: Shri Amol Khairnar
Section 115JSection 143(3)Section 154

…of the IT Act becomes debatable and beyond the scope of proceedings u/s 154 of the IT Act. In this regard, we find that Ld. Senior counsel appearing from the side of the assessee placed reliance in the case of PCIT v/s Lanshree Products & Services Ltd. (2023) 150 Taxmann.com 389 (Calcutta) wherein Hon’ble Court held that the issue of allowing of book loss or unabsorbed depreciation while computing book profit u/s 115JB of the IT Act, being a debatable issue could not be subject matter of proceedings u/s 154 of the IT Act & has dismissed the appeal filed by the revenue by observing as under :- “8. Though the asses…

M/S. Fiat India Automobiles Private Limited, Pune vs. ACIT Circle 1(1), Pune

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

ITA 1027/PUN/2025[2014-15]Status: DisposedITAT Pune08 Jan 2026AY 2014-15

Bench: SHRI MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)

For Appellant: Shri Percy PardiwallaFor Respondent: Shri Amol Khairnar
Section 115JSection 143(3)Section 154

…of the IT Act becomes debatable and beyond the scope of proceedings u/s 154 of the IT Act. In this regard, we find that Ld. Senior counsel appearing from the side of the assessee placed reliance in the case of PCIT v/s Lanshree Products & Services Ltd. (2023) 150 Taxmann.com 389 (Calcutta) wherein Hon’ble Court held that the issue of allowing of book loss or unabsorbed depreciation while computing book profit u/s 115JB of the IT Act, being a debatable issue could not be subject matter of proceedings u/s 154 of the IT Act & has dismissed the appeal filed by the revenue by observing as under :- “8. Though the asses…

Qlar India Private Limited, Kolkata vs. DCIT, Circle 11(1), Kolkata

In the result, the appeal of the appeal of the assessee is allowed

ITA 1134/KOL/2025[2014-2015]Status: DisposedITAT Kolkata15 Sept 2025AY 2014-2015

Bench: Shri Rajesh Kumar, Am & Shri Pradip Kumar Choubey, Jm Qlar India Private Limited The Dcit, Circle 11(1) No.3, Old No.18& 23, 3 Rd Main Aaykar Bhawan, P-7, Road, 1St Phase, Peenya Chowringhee Square, Vs. Industrial Area, Bengaluru, Kolkata-700069, West Bengal Karnataka-560058 (Appellant) (Respondent) Pan No. Aaecs4728C Assessee By : Shri K.M Gupta, Ar Revenue By : Shri S.B. Chakraborthy, Dr Date Of Hearing: 10.09.2025 Date Of Pronouncement: 15.09.2025

For Appellant: Shri K.M Gupta, ARFor Respondent: Shri S.B. Chakraborthy, DR
Section 143(3)Section 154Section 251(1)(a)Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, KOLKATA BEFORE SHRI RAJESH KUMAR, AM AND SHRI PRADIP KUMAR CHOUBEY, JM QLAR India Private Limited The DCIT, Circle 11(1) No.3, Old No.18& 23, 3 rd Main Aaykar Bhawan, P-7, Road, 1st Phase, Peenya Chowringhee Square, Vs. Industrial Area, Bengaluru, Kolkata-700069, West Bengal Karnataka-560058 (Appellant) (Respondent) PAN No. AAECS4728C Assessee by : Shri K.M Gupta, AR Revenue by : Shri S.B. Chakraborthy, DR Date of hearing: 10.09.2025 Date of pronouncement: 15.09.2025 O R D E R Per Rajesh Kumar, AM: This is an appeal preferred by the assessee against the order of t…

Osaka Alloys & Steel Private Limited, Jalandhar vs. DCIT/ACIT, Circle-1, Jld, Jalandhar

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

ITA 60/ASR/2025[2012-13]Status: DisposedITAT Amritsar07 Aug 2025AY 2012-13

Bench: Sh. Manoj Kumar Aggarwal & Sh. Udayan Dasgupta

For Appellant: Sh. Rohit Kapoor, Adv. &
Section 115Section 115JSection 143(1)Section 154Section 154oSection 2(24)Section 250Section 250oSection 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR (HYBRID COURT) BEFORE SH. MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER AND SH. UDAYAN DASGUPTA, JUDICIAL MEMBER I.T.A. No. 60Asr/2025 Assessment Year: 2012-13 Osaka Alloys & Steel Pvt. Ltd., Vs. DCIT/ACIT, 428 Mota Singh Nagar, Jalandhar Circle-1, Jalandhar Punjab 144001 [PAN: AAACO7097G] (Respondent) (Appellant) Appellant by : Sh. Rohit Kapoor, Adv. & Sh. V.S. Aggarwal, ITP : Respondent by Sh. Charan Dass, Sr. D. R. Date of Hearing : 09.07.2025 Date of Pronouncement : 07.08.2025 ORDER Per Udayan Dasgupta, J.M.: This appeal is filed by the assessee ag…