PCIT v. Panchsheel Colonizers (P) Ltd.

111 Taxmann.com 460Supreme Court of India2019#16549 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2024 to 2025.

Sections most often in play

Section 145 Section 115JB Section 133(6)Section 143(3)Section 145A Section 147 Section 148 Section 148A

Issues it is cited on

percentage completion method section 148 notice section 3(1)section 149(1)(b)icds section 149(1)rule of consistency mercantile system of accounting section 16 section 80ia section 30 profits and gains of business or profession

Judgments citing PCIT v. Panchsheel Colonizers (P) Ltd.

DY. COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-5(1), MUMBAI , MUMBAI vs. ITD CEMENTATION INDIA LIMITED, MUMBAI

ITA 5235/MUM/2024[2015-16]Status: DisposedITAT Mumbai17 Mar 2025AY 2015-16

Bench: Shri Amit Shukla & Shri Girish Agrawal

For Appellant: Shri Vijay Mehta, CAFor Respondent: Shri Amol Kirtane, CIT DR

Section 14Section 143(3)Section 148Section 148A

DY. COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-5(1), MUMBAI , MUMBAI vs. ITD ITD CEM JOINT VENTURE, MUMBAI

In the result, appeals of both, assessee and revenue are decided as per the table below:

ITA 5232/MUM/2024[2015-16]Status: DisposedITAT Mumbai17 Mar 2025AY 2015-16

Bench: Shri Amit Shukla & Shri Girish Agrawal

For Appellant: Shri Vijay Mehta, CAFor Respondent: Shri Amol Kirtane, CIT DR

Section 1Section 143(3)Section 148Section 148A

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH MUMBAI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA Nos. 4539, 4568 and 4532/MUM/2024 Assessment Years: 2015-16, 2016-17 and 2019-20 ITD Cementation India Ltd., Deputy Commissioner of 9th Floor, Prima Bay, Income-tax, Tower-B, Saki Vihar Road, Central Circle 5(1), Powai, Vs. Mumbai Mumbai – 400 072 (PAN : AAACT1426A) (Appellant) (Respondent) ITA Nos. 5235 and 5234 /MUM/2024 Assessment Years: 2015-16 and 2016-17 Deputy Commissioner of ITD Cementation India Ltd., Income-tax, 9th Floor, Prima Bay, Central Circle 5(1), To…

ITD CEMENTATION INDIA LIMITED,MUMBAI vs. THE DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE 5(1),MUMBAI, MUMBAI

In the result, appeals of both, assessee and revenue are decided as per the table below:

ITA 4539/MUM/2024[2015-16]Status: DisposedITAT Mumbai17 Mar 2025AY 2015-16

Bench: Shri Amit Shukla & Shri Girish Agrawal

For Appellant: Shri Vijay Mehta, CAFor Respondent: Shri Amol Kirtane, CIT DR

Section 1Section 143(3)Section 148Section 148A

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH MUMBAI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA Nos. 4539, 4568 and 4532/MUM/2024 Assessment Years: 2015-16, 2016-17 and 2019-20 ITD Cementation India Ltd., Deputy Commissioner of 9th Floor, Prima Bay, Income-tax, Tower-B, Saki Vihar Road, Central Circle 5(1), Powai, Vs. Mumbai Mumbai – 400 072 (PAN : AAACT1426A) (Appellant) (Respondent) ITA Nos. 5235 and 5234 /MUM/2024 Assessment Years: 2015-16 and 2016-17 Deputy Commissioner of ITD Cementation India Ltd., Income-tax, 9th Floor, Prima Bay, Central Circle 5(1), To…

ITD CEMENTATION INDIA LIMITED,MUMBAI vs. THE DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE 5(1), MUMBAI, MUMBAI

In the result, appeals of both, assessee and revenue are decided as per the table below:

ITA 4532/MUM/2024[2019-20]Status: DisposedITAT Mumbai17 Mar 2025AY 2019-20

Bench: Shri Amit Shukla & Shri Girish Agrawal

For Appellant: Shri Vijay Mehta, CAFor Respondent: Shri Amol Kirtane, CIT DR

Section 1Section 143(3)Section 148Section 148A

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH MUMBAI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA Nos. 4539, 4568 and 4532/MUM/2024 Assessment Years: 2015-16, 2016-17 and 2019-20 ITD Cementation India Ltd., Deputy Commissioner of 9th Floor, Prima Bay, Income-tax, Tower-B, Saki Vihar Road, Central Circle 5(1), Powai, Vs. Mumbai Mumbai – 400 072 (PAN : AAACT1426A) (Appellant) (Respondent) ITA Nos. 5235 and 5234 /MUM/2024 Assessment Years: 2015-16 and 2016-17 Deputy Commissioner of ITD Cementation India Ltd., Income-tax, 9th Floor, Prima Bay, Central Circle 5(1), To…

DCIT CENTRAL CIRCLE, KARNAL vs. RELIABLE REALTECH PVT LTD, BHIWANI

In the result, appeal of the Revenue is dismissed

ITA 4808/DEL/2019[2014-15]Status: DisposedITAT Delhi09 Feb 2024AY 2014-15

Bench: Shri M Balaganesh & Ms. Astha Chandraasstt. Year: 2014-15 Dcit, Central Circle, Vs. Reliable Realtech Pvt. Ltd. Ayakar Bhawan, C/O Nk Jain Adv. Sec-12, Karnal, Naya Bazar, Bhiwani Haryana Pin 132001 Haryana Pin 127021 Pan Aadcr4203L (Appellant) (Respondent)

For Appellant: Shri Gautam Jain, AdvocateFor Respondent: Shri P.N. Barnwal, CIT DR

Section 132Section 132(4)Section 143(3)Section 153A

…IN INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F”: NEW DELHI BEFORE SHRI M BALAGANESH, ACCOUNTANT MEMBER AND MS. ASTHA CHANDRA, JUDICIAL MEMBER Asstt. Year: 2014-15 DCIT, Central Circle, Vs. Reliable Realtech Pvt. Ltd. Ayakar Bhawan, C/O NK Jain Adv. Sec-12, Karnal, Naya Bazar, Bhiwani Haryana Pin 132001 Haryana Pin 127021 PAN AADCR4203L (Appellant) (Respondent) Assessee by: Shri Gautam Jain, Advocate Shri Lalit Mohan, CA Department by: Shri P.N. Barnwal, CIT DR Date of Hearing: 23.11.2023 Date of 09.02.2024 pronouncement: O R D E R PER ASTHA CHANDRA, JM The appeal filed by the Revenue is directed against th…