How many judgments cite PCIT v. Quest Investment Advisors (P.) Ltd.?

84 judgments on BharatTax cite PCIT v. Quest Investment Advisors (P.) Ltd. (409 ITR 545), spanning 2018 to 2026.

Which sections of the Income Tax Act does PCIT v. Quest Investment Advisors (P.) Ltd. come up under?

It is most often cited in judgments turning on Section 143(3), Section 144C, Section 263, Section 31(1), Section 32(1)(iii), Section 270A.

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

409 ITR 545High Court2018#1364 most cited

What is PCIT v. Quest Investment Advisors (P.) Ltd. authority for?

The Assessing Officer is bound by the rule of consistency and cannot take a contrary or different stand on an issue in a subsequent assessment year if the factual position remains identical to previous years where a deduction was allowed.

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2026.

Also referred to as

PCIT v. Quest Investment Advisors · 409 ITR 545 · rule of consistency · consistent view · Assessing Officer · contrary stand · identical factual position · deduction allowed · subsequent assessment year · section 143(3) · section 263

Sections most often in play

Section 143(3)Section 144C Section 263 Section 31(1)Section 32(1)(iii)Section 270A Section 32 Section 10B

Issues it is cited on

section 31(1)opening wdv transferor company comparable uncontrolled price method section 92c(1)depreciation on goodwill block of assets section 31 written down value slump sale revision under section 263 reference to tpo

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

Bodal Chemicals Ltd., Ahmedabad vs. The Addl.CIT., Range-1, Ahmedabad

ITA 1439/AHD/2011[2007-08]Status: DisposedITAT Ahmedabad16 Oct 2019AY 2007-08

Bench: Shri Waseem Ahmed & Ms. Madhumita Roy

For Appellant: Shri M. K. Patel, A.RFor Respondent: Shri S. K. Dev, Sr. D.R

Section 32Section 43(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, AHMEDABAD BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER & Ms. MADHUMITA ROY, JUDICIAL MEMBER Sr. ITA No(s) Asstt. Appeal(s) by Nos. Year(s) Appellant Respondent 1. 2007-08 Bodal Chemicals The Addl. CIT, Ltd., Range – 1, Plot No. 123/124, Ahmedabad. Phase –I, GIDC, Vatva, Ahmedabad. 2. 2008-09 --do-- --do-- Assessee by : Shri M. K. Patel, A.R. Revenue by : Shri S. K. Dev, Sr. D.R. Sr. ITA and IT(SS) No(s) Asstt. Appeal(s) by Nos. Year(s) Appellant Respondent 1. 2007-08 The Addl. CIT, Bodal Range – 1, Chemicals Ltd., Ahmedabad. 2. 2009-10 Bodal Chemicals The A…

DCIT 5(2)(1), Mumbai vs. Neelkamal Realtors & Erectors (I) P.Ltd, Mumbai

In the result, appeal filed by the assessee is allowed and the revenue’s appeal is dismissed

ITA 2128/MUM/2017[2012-13]Status: DisposedITAT Mumbai30 Aug 2019AY 2012-13

Bench: Shri Shamim Yahya (Am) & Shri Ram Lal Negi (Jm) Assessment Year: 2012-2013 Neelkamal Realtors & Erectors The Dcit-5(2)(1), (India) Private Limited, Room No. 571, 5Th Floor, 265-E, Bellasis Road, Aaykar Bhavan, Mumbai Central, Vs. Mumbai Mumbai - 400008 Pan: Aabcn9254D (Appellant) (Respondent) Assessment Year: 2012-2013 The Dy. Commissioner Of Income Neelkamal Realtors & Erectors Tax, Circle 5(2)(1), (India) Private Limited, R. No. 571, Aayakar Bhavan, 265-E, Bellasis Road, Opp. Best M.K. Road, Vs. Bus Depot, Mumbai Central, Mumbai - 400020 Mumbai - 400008 Pan: Aabcn9254D (Appellant) (Respondent) Assessee By : Ms. Aarti Vissanji (Ar) Shri Chaitnya Anjaria/Sh. Saravanan Revenue By : (Drs) Date Of Hearing: 30/08/2019 Date Of Pronouncement: 30/08/2019

For Appellant: Ms. Aarti Vissanji (AR)For Respondent: (DRs)

Section 143Section 143(2)Section 36Section 36(1)(iii)

…rest expenses in the earlier assessment years and in the present year there is no change of facts to deny the same. The Ld. counsel placing reliance on the judgment of the Hon’ble Bombay High Court in the case of Pr.CIT vs. Quest Investment Advisors Pvt. Ltd. 409 ITR 545 (Bom.) and the judgment of Hon’ble Karnataka High Court in the case of CIT vs. Sridev Enterprises 192 ITR 165 (Kar.), submitted that since the revenue has allowed the interest expenditure claimed by the assessee in previous and subsequent years, and since there is no material change in the facts of the present case, the Ld. CIT(A) ought to have d…

Neelkamal Realtors & Erectors (India) P.Ltd, Mumbai vs. DCIT Cir 5(2)(1), Mumbai

In the result, appeal filed by the assessee is allowed and the revenue’s appeal is dismissed

ITA 1942/MUM/2017[2012-13]Status: DisposedITAT Mumbai30 Aug 2019AY 2012-13

For Appellant: Ms. Aarti Vissanji (AR)For Respondent: (DRs)

Section 143Section 143(2)Section 36Section 36(1)(iii)

Stock Traders Pvt. Ltd., Mumbai vs. Income Tax Officer 2(3)(2), Mumbai

In the result, appeal of the assessee is partly allowed

ITA 726/MUM/2018[2013-14]Status: DisposedITAT Mumbai10 Oct 2018AY 2013-14

Bench: Shri Shamim Yahya & Shri Pawan Singhstock Traders Pvt. Ltd. Ito - 2(3)(2) 63, Sonawala Chs, Bombay Aayakar Bhavan, Samachar Marg, Fort, Vs. M.K. Road, Mumbai-400001. Mumbai-40020. Pan: Aafcs0567G Appellant Respondent

For Appellant: Shri Sanjeev Lalan (AR)For Respondent: Shri S.K. Bepari (DR)

Section 143(3)Section 253Section 254(1)

…IN THE INCOME-TAX APPELLATE TRIBUNAL “SMC” BENCH MUMBAI BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH JUDICIAL MEMBER Stock Traders Pvt. Ltd. ITO - 2(3)(2) 63, Sonawala CHS, Bombay Aayakar Bhavan, Samachar Marg, Fort, Vs. M.K. Road, Mumbai-400001. Mumbai-40020. PAN: AAFCS0567G Appellant Respondent Appellant by : Shri Sanjeev Lalan (AR) Respondent by : Shri S.K. Bepari (DR) Date of Hearing : 03.10.2018 Date of Pronouncement : 10.10.2018 ORDERUNDER SECTION 254(1)OF INCOME TAX ACT PER PAWAN SINGH, JUDICIAL MEMBER; 1. This appeal by assessee under Section 253 of Income-tax Act is directe…