PCIT v. Quest Investment Advisors (P.) Ltd.

Sir Ratan Tata Trust, Mumbai vs. CIT (Exemption), Mumbai

Bench: Shri G. S. Pannu & Shri Vikas Awasthyआअसं. 773/मुं/2021 (िन.व.2016-17) Sir Ratan Tata Trust, Bombay House, 24, Homi Modi Street, Fort, Mumbai-400001. Pan: Aaats1013P ...... अपीलाथ" /Appellant बनाम Vs. Cit (Exemptions), Room No.617, 6Th Floor, Piramal Chambers, Lalbaug, Parel, Mumbai-400012 ..... "ितवादी/Respondent अपीलाथ" "ारा/ Appellant By : Sh. Sukhsagar Syal, Advocate "ितवादी "ारा/Respondent By : Sh. Amol Kirtane, Cit-Dr सुनवाई की ितिथ/ Date Of Hearing : 15/12/2021 घोषणा की ितिथ/ Date Of Pronouncement : 16/02/2022 आदेश/ Order

…the other, and the parties have allowed that position to be sustained by not challenging the order, it would not be at all appropriate to allow the position to be changed in a subsequent year. In the case of PCIT v. Quest Investment Advisors Pvt Ltd. [(2018) 419 ITR 545 (Bom.)], referring to this judgment and taking note of subsequent legal developments, Hon'ble jurisdictional High Court has, inter alia, observed as follows: 7. We note that the impugned order of the Tribunal records the fact that the Revenue Authorities have consistently over the years i.e. for the 10 years years prior to Assessment Years 2007-0…

Reliance Life Sciences P. Ltd., Mumbai vs. Pr. CIT-8, Mumbai

The appeals stand allowed in terms of our above order

Bench: Hon’Ble Shri Pavan Kumar Gadale, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am (Hearing Through Video Conferencing Mode) 1. आयकरअपील सं./ I.T.A. No.533/Mum/2021 (धििाारण वर्ा / Assessment Year: 2014-15) & 2. आयकरअपील सं./ I.T.A. No.534/Mum/2021 (धििाारण वर्ा / Assessment Year: 2015-16) Reliance Life Sciences Pvt. Ltd. Pr. Cit - 8 Dhirubhai Ambani Life Sciences Centre, Aaykar Bhavan, M. K. Road, बिाम/ R-282, Ttc Area Of Midc Mumbai-400 020 Vs. Thane Belapur Road, Rabale, Navi Mumbai-400 701 स्थायीलेखासं./जीआइआरसं./ Pan/Gir No. Aabcr-7594-L (अपीलाथी/Appellant) : (प्रत्यथी / Respondent) अपीलाथीकीओरसे/ Appellant By : Shri Nimesh Vora-Ld. Ar प्रत्यथीकीओरसे/Respondent By : Shri Anand Mohan-Ld. Cit-Dr सुनवाईकीतारीख/ : 07/09/2021 Date Of Hearing घोषणाकीतारीख / : 05/10/2021 Date Of Pronouncement आदेश / O R D E R Manoj Kumar Aggarwal () 1.1 As Per The Provisions Of Section 263 Of Income Tax Act, 1961, The Revenue Authorities Namely Pr. Commissioner Of Income Tax / Commissioner Of Income Tax Is Vested With The Supervisory Powers Of Suo-Moto Revision Of Any Order Passed By The Assessing Officer [Ao]. For The Said Purpose, The Appropriate Authority May Call For & Examine

…rs as well as in this year. The rule of consistency would debar the revenue to take different stand on similar factual matrix which is supported by the decision of Hon’ble Bombay High Court in the case of Pr.CIT V/s Quest Investment Advisors Pvt. Ltd. [(2018) 409 ITR 545]. 13. Proceeding further, after going through the assessment proceedings, it could be seen that the claim was well examined by Ld. AO and specific queries were raised with respect to the claim. The same were duly responded to by the assessee along with requisite documentary evidences. After considering the same, the claim was allowed with due app…