PCIT v. Pilot Industries Ltd.

146 Taxmann.com 233High Court2023#1846 most cited

What is PCIT v. Pilot Industries Ltd. authority for?

In a search assessment under Section 153A, no additions can be made for an unabated or concluded assessment year in the absence of incriminating evidence found during the search.

62

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2023 to 2025.

Also referred to as

PCIT v. Pilot Industries Ltd. · Section 153A · search assessment · incriminating evidence · concluded assessment · unabated assessment · additions · Section 68 · Section 37(1) · Abhisar Buildwell

Also reported as

457 ITR 437

Sections most often in play

Section 143(2)Section 132Section 132(4)Section 142(1)Section 143(3)Section 147Section 153ASection 153D
Read the full judgment

Issues it is cited on

section 271aab(1a)section 158basection 158bb(1)section 158b(b)section 113section 158bbpenalty under section 270asection 271aabsection 158bccreditworthiness of the creditornon application of mindsection 41(1)

Judgments citing PCIT v. Pilot Industries Ltd.

Shri Dharmendra A Babel, Mumbai vs. DCIT Central Circle-8(3), Mumbai

In the result appeal filed by the assessee for assessment year,

ITA 1397/MUM/2019[2013-14]Status: DisposedITAT Mumbai31 Mar 2023AY 2013-14

Bench: Shri Prashant Maharishi, Am & Shri Kuldip Singh, Jm

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI KULDIP SINGH, JM ITA Nos. 885 to 891/Mum/2019 (Assessment Years 2008-09 to 2014-15) [ 7 Appeals] Smt Pooja Jain Legal heir of Late Shri Gautam Bhanwarlal Jain DCIT RMR & Co. 425, Central circle 8(3) The Summit Business Bay, Room No.659, Aaykar Bhavan Vs. 6th Floor, M.K.Road, Prakashwadi, Near WEH Metro Station, Mumbai-400 020 Andheri E, Mumbai-400 093 (Appellant) (Respondent) PAN No. AFRPJ5886P ITA Nos. 853 to 859/Mum/2019 (Assessment Year 2008-09 to 2014-15) [7 Appeals] Karishma Diamond Private Limited RMR & C…

Shri Dharmendra A Babel, Mumbai vs. DCIT Central Circle-8(3), Mumbai

In the result appeal filed by the assessee for assessment year,

ITA 1396/MUM/2019[2011-12]Status: DisposedITAT Mumbai31 Mar 2023AY 2011-12

Bench: Shri Prashant Maharishi, Am & Shri Kuldip Singh, Jm

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI KULDIP SINGH, JM ITA Nos. 885 to 891/Mum/2019 (Assessment Years 2008-09 to 2014-15) [ 7 Appeals] Smt Pooja Jain Legal heir of Late Shri Gautam Bhanwarlal Jain DCIT RMR & Co. 425, Central circle 8(3) The Summit Business Bay, Room No.659, Aaykar Bhavan Vs. 6th Floor, M.K.Road, Prakashwadi, Near WEH Metro Station, Mumbai-400 020 Andheri E, Mumbai-400 093 (Appellant) (Respondent) PAN No. AFRPJ5886P ITA Nos. 853 to 859/Mum/2019 (Assessment Year 2008-09 to 2014-15) [7 Appeals] Karishma Diamond Private Limited RMR & C…