What is PCIT v. Lark Chemicals (P) Ltd. authority for?

Once an assessment is validly reopened under Section 147 for a specific item of income, the Assessing Officer cannot proceed to assess other, distinct items of income if the original ground for reopening itself fails. Explanation 3 to Section 147 does not empower the Assessing Officer to assess new items of income discovered during proceedings where the primary ground for reopening is ultimately not established.

How many judgments cite PCIT v. Lark Chemicals (P) Ltd.?

162 judgments on BharatTax cite PCIT v. Lark Chemicals (P) Ltd. (195 Taxmann 117), spanning 2016 to 2026.

Which sections of the Income Tax Act does PCIT v. Lark Chemicals (P) Ltd. come up under?

It is most often cited in judgments turning on Section 148, Section 147, Section 144B, Section 234B, Section 271(1)(c), Section 145(3).

PCIT v. Lark Chemicals (P) Ltd. (195 Taxmann 117)

MR. ABHISHEK DIXIT,GURUGRAM vs. DDIT/ADIT( IN TAX.), NOIDA

In the result, appeal of the assessee is allowed

ITA 414/DEL/2025[2016-17]Status: DisposedITAT Delhi21 Jan 2026AY 2016-17

Bench: Shri Sudhir Pareek & Shri Brajesh Kumar Singh

Section 147Section 148Section 151

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, D: NEW DELHI BEFORE SHRI SUDHIR PAREEK, JUDICIAL MEMBER AND SHRI BRAJESH KUMAR SINGH, ACCOUNTANT MEMBER ITA No.- 414/Del/2025 [Assessment Year: 2016-17] Shri Abhishek Dixit, ADIT/DDIT (In. Tax) Noida, Flat No. G-113, Room No. 602, 6th Floor, New Town Heights, Vs Aayakar Bhawan, A-2D, Sector-24, Sector-90, Gurugram, 122505, (Gautam Budh Nagar), Noida, Haryana, India. Uttar Pradesh-201307. PAN- APEPD6273R Assessee Revenue Assessee by Ms. Smriti Sahay, Ms. Versha Jha & Shri Keshav Mishra (Advs.) Revenue by Shri Vikram Singh Sharma, Sr. DR Date of Hearing 29.10.2025…

DEVI MANUBHAI SHAH,MUMBAI vs. ITO - CIRCLE 32(1) , MUMBAI

ITA 7005/MUM/2025[2012-13]Status: DisposedITAT Mumbai09 Jan 2026AY 2012-13

Bench: SHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY (Judicial Member)

For Appellant: Shri Piyush ChhajedFor Respondent: Shri Annavaran Kosuri

Section 143(1)Section 143(3)Section 147Section 54F

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI SHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER Devi Manubhai Shah 401, Siddhivinayak, 53, Presidency CHS, N.S.Road No.07, JVPD Scheme, Vile Parle, Mumbai – 400049. Maharashtra. [PAN: ABEPS4253J] …………. Appellant Vs Income Tax Officer – Circle 32(1), Mumbai Kautilya Bhavan, Bandra Kurla Complex, Mumbai – 400051. Maharashtra. …………. Respondent Appearance For the Appellant/Assessee : Shri Piyush Chhajed For the Respondent/Department : Shri Annavaran Kosuri Date Conclusion of hearing : 07.01.2026 Pronouncement of order : 08.01.2026…

DHARAM CHAND AGARWAL,KANPUR (UTTAR PARDESH) vs. PRINCIPAL COMMISSIONER OF INCOME TAX, KANPUR- I

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

ITA 358/LKW/2024[2016-2017]Status: DisposedITAT Lucknow31 Dec 2025AY 2016-2017

Bench: Sh. Kul Bharat & Sh. Nikhil Choudharya.Y. 2016-17 Dharam Chand Agarwal, Vs. Pr. Commissioner Of Income Tax, 14/75 D Gopal Vihar Civil Lines, Kanpur-I, U.P. Kanpur, U.P. Pan: Aanpa1942L (Appellant) (Respondent) Assessee By: Sh. P.K. Kapoor, C.A. Revenue By: Sh. R.K. Agarwal, Cit Dr Date Of Hearing: 07.10.2025 Date Of Pronouncement: 31.12.2025 O R D E R Per Nikhil Choudhary, A.M.: This Is An Appeal Filed By The Assessee Against The Orders Of The Ld. Pr. Cit, Kanpur-1 On 31.03.2024 Under Section 263 Of The Income Tax Act, 1961, Wherein The Ld. Pcit Has Set Aside The Order Passed By The Ld. Ao On 28.03.2022 Under Section 147 R.W.S. 144B For The A.Y. 2016-17 & Directing Him To Pass A Fresh Assessment Order. The Grounds Of Appeal Are As Under:- “1. Because The Assessment Order U/S 147 R.W.S 144 Dated 28.03.2022, Which Has Been Set Aside U/S 263 Of The Act By The Impugned Order Passed By Pr. Cit, Itself Was Illegal & Was Not Enforceable Due To Various Infirmities In The Initiation & Conclusion Of Re-Assessment Proceedings, The Same Could Not Have Been Subjected To Revision U/S 263 Of The Act & Consequently The Impugned Order Is Bad In Law & Wholly Without Jurisdiction. Without Prejudice To The Aforesaid 2. Because The Pr. Cit Has Erred In Law & On Facts In Holding That The Assessment Order Dated 28.03.2022 Passed By The Assessing Officer, Nfac U/S 147 R.W.S 144B Of The Act Is Erroneous In So Far As It Is Prejudicial To The Interest Of Revenue & In Setting Aside The Same By Exercising His Revisionary Jurisdiction U/S 263 Of The Act.

For Appellant: Sh. P.K. Kapoor, C.AFor Respondent: Sh. R.K. Agarwal, CIT DR

Section 133ASection 147Section 148Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW ‘A’ BENCH, LUCKNOW BEFORE SH. KUL BHARAT, VICE PRESIDENT AND SH. NIKHIL CHOUDHARY, ACCOUNTANT MEMBER A.Y. 2016-17 Dharam Chand Agarwal, vs. Pr. Commissioner of Income Tax, 14/75 D Gopal Vihar Civil Lines, Kanpur-I, U.P. Kanpur, U.P. PAN: AANPA1942L (Appellant) (Respondent) Assessee by: Sh. P.K. Kapoor, C.A. Revenue by: Sh. R.K. Agarwal, CIT DR Date of hearing: 07.10.2025 Date of pronouncement: 31.12.2025 O R D E R PER NIKHIL CHOUDHARY, A.M.: This is an appeal filed by the assessee against the orders of the ld. Pr. CIT, Kanpur-1 on 31.03.2024 under section 263 of t…

HARISH BANGA,HISAR vs. ASSESSMENT UNIT, NEW DELHI

In the result, both the substantial ground of appeal is allowed

ITA 4893/DEL/2025[2018-19]Status: DisposedITAT Delhi19 Dec 2025AY 2018-19

Bench: Shri Pawan Singhassessment Year: 2018-19 (Physical Hearing) Harish Banga, Assessment Unit, 264, Bank Colony, Hisar, Vs. Faceless Assessment Unit Haryana – 125001. Income Tax Department, Pan – Abqpb 8845 F New Delhi-110001. (Appellant) (Respondent) Present For: Assessee By : Shri H.K. Batra, Ca & Shri Naman Chawla, Ca Revenue By : Shri Virender Kumar Singh, Sr. D.R. Date Of Hearing : 04.12.2025 Date Of Pronouncement : 19.12 .2025 O R D E R Per : Pawan Singh: This Appeal By The Assessee Is Directed Against The Order Of Cit (A) Dated 08.07.2025 Vide Assessment Year 2018-19. The Assessee Has Raised Following Grounds Of Appeal:-

For Appellant: Shri H.K. Batra, CA &For Respondent: Shri Virender Kumar Singh, SR. D.R

Section 147Section 148Section 148ASection 151ASection 56Section 57

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCHES “SMC”, NEW DELHI BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER Assessment Year: 2018-19 (Physical hearing) Harish Banga, Assessment Unit, 264, Bank Colony, Hisar, Vs. Faceless Assessment Unit Haryana – 125001. Income Tax Department, PAN – ABQPB 8845 F New Delhi-110001. (Appellant) (Respondent) Present for: Assessee by : Shri H.K. Batra, CA & Shri Naman Chawla, CA Revenue by : Shri Virender Kumar Singh, SR. D.R. Date of Hearing : 04.12.2025 Date of Pronouncement : 19.12 .2025 O R D E R Per : Pawan Singh, Judicial Member: This appeal by the Assessee is directed agains…

RAJARSHI SHAHU SHIKSHAN SANSTHA INAM DHAMANI,SANGLI vs. ITO EXEMPTION, KOLHAPUR, KOLHAPUR

In the result, all the appeals filed by the assessee are partly allowed as per terms indicated hereinabove

ITA 1126/PUN/2024[2017-18]Status: DisposedITAT Pune18 Dec 2025AY 2017-18

Bench: Dr.Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita Nos.1121 To 1126/Pun/2024 Assessment Years : 2012-13 To 2017-18

For Appellant: Shri Kishor B PhadkeFor Respondent: Shri Amit Bobde &

Section 115BSection 143(3)Section 147Section 148Section 155BSection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “B”, PUNE BEFORE DR.MANISH BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.1121 to 1126/PUN/2024 Assessment Years : 2012-13 to 2017-18 Rajarshi Shahu Shikshan Sanstha, Vs. Income Tax Officer A/P. Inam Dhamani, (Exemption), Tal. Miraj, Dist Sangli – 416416 Kolhapur Maharashtra PAN : AAATR8726J Appellant Respondent Appellant by : Shri Kishor B Phadke Respondent by : Shri Amit Bobde & Shri Shashank Ojha Date of hearing : 09.10.2025 Date of pronouncement : 18.12.2025 आदेश / ORDER PER DR. MANISH BORAD, ACCOUNTANT MEMBER :…

RAJARSHI SHAHU SHIKSHAN SANSTHA INAM DHAMANI,SANGLI vs. ITO EXEMPTION, KOLHAPUR, KOLHAPUR

In the result, all the appeals filed by the assessee are partly allowed as per terms indicated hereinabove

ITA 1124/PUN/2024[2015-16]Status: DisposedITAT Pune18 Dec 2025AY 2015-16

Bench: Dr.Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita Nos.1121 To 1126/Pun/2024 Assessment Years : 2012-13 To 2017-18

For Appellant: Shri Kishor B PhadkeFor Respondent: Shri Amit Bobde &

Section 115BSection 143(3)Section 147Section 148Section 155BSection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “B”, PUNE BEFORE DR.MANISH BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.1121 to 1126/PUN/2024 Assessment Years : 2012-13 to 2017-18 Rajarshi Shahu Shikshan Sanstha, Vs. Income Tax Officer A/P. Inam Dhamani, (Exemption), Tal. Miraj, Dist Sangli – 416416 Kolhapur Maharashtra PAN : AAATR8726J Appellant Respondent Appellant by : Shri Kishor B Phadke Respondent by : Shri Amit Bobde & Shri Shashank Ojha Date of hearing : 09.10.2025 Date of pronouncement : 18.12.2025 आदेश / ORDER PER DR. MANISH BORAD, ACCOUNTANT MEMBER :…

RAJARSHI SHAHU SHIKSHAN SANSTHA INAM DHAMANI,SANGLI vs. ITO EXEMPTION, KOLHAPUR

In the result, all the appeals filed by the assessee are partly allowed as per terms indicated hereinabove

ITA 1121/PUN/2024[2012-13]Status: DisposedITAT Pune18 Dec 2025AY 2012-13

Bench: Dr.Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita Nos.1121 To 1126/Pun/2024 Assessment Years : 2012-13 To 2017-18

For Appellant: Shri Kishor B PhadkeFor Respondent: Shri Amit Bobde &

Section 115BSection 143(3)Section 147Section 148Section 155BSection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “B”, PUNE BEFORE DR.MANISH BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.1121 to 1126/PUN/2024 Assessment Years : 2012-13 to 2017-18 Rajarshi Shahu Shikshan Sanstha, Vs. Income Tax Officer A/P. Inam Dhamani, (Exemption), Tal. Miraj, Dist Sangli – 416416 Kolhapur Maharashtra PAN : AAATR8726J Appellant Respondent Appellant by : Shri Kishor B Phadke Respondent by : Shri Amit Bobde & Shri Shashank Ojha Date of hearing : 09.10.2025 Date of pronouncement : 18.12.2025 आदेश / ORDER PER DR. MANISH BORAD, ACCOUNTANT MEMBER :…