PCIT v. RMG Polyvinyl (I) Ltd.

396 ITR 5High Court2017#289 most cited

What is PCIT v. RMG Polyvinyl (I) Ltd. authority for?

Reassessment proceedings initiated on the basis of information already on record are invalid, as is sanction under Section 151 of the Income-tax Act accorded mechanically, without the sanctioning authority's due application of mind.

272

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2026.

Also referred to as

PCIT v. RMG Polyvinyl (I) Ltd. · Section 147 · Section 148 · Section 151 · reassessment proceedings · mechanical sanction · non-application of mind · borrowed satisfaction · documents already on record · invalid reassessment

Also reported as

83 Taxmann.com 348249 Taxmann 610

Issues it is cited on

Judgments citing PCIT v. RMG Polyvinyl (I) Ltd.

DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1(2), KOLKATA, KOLKATA vs. SIDDHESHWARI VYAPAAR PRIVATE LIMITED, KOLKATA

In the result, appeal of the revenue is dismissed

ITA 2280/KOL/2025[2012-13]Status: DisposedITAT Kolkata23 Dec 2025AY 2012-13

Bench: Shri Rajesh Kumar & Shri Pradip Kumar Choubeyआयकर अपील सं/Ita No.2280/Kol/2025 (निर्धारणवर्ा/Assessment Years :2012-2013) Dcit, Central Circle-1(2), Vs Siddheshwarivyapaar Pvt Ltd Kolkata 2Nd Floor, 159, Ravindra Sarani Kolkata-700007 Pan No. :Aancs 2337 J (अपीलधर्थी /Appellant) .. (प्रत्यर्थी / Respondent) रधजस्वकीओरसे /Revenue By : Shri Sanat Kumar Raha, Cit-Dr निर्धाररतीकीओरसे /Assessee By : Shrisoumitra Choudhury & Rainak Jain, Advocates सुनवाई की तारीख / Date Of Hearing : 09/12/2025 घोषणा की तारीख/Date Of Pronouncement : 23.12.2025 आदेश / O R D E R Per Rajesh Kumar, Am: This Is An Appeal Filed By The Revenueagainst The Order Passed By The Ld. Cit(A), Kolkata-20, Dated 06.05.2025For The Assessment Year2012-2013. 2. The Appeal Of The Revenue Is Barred By 69 Days. Considering The Submissions Of The Ld. Cit-Dr & Looking To The Facts Of The Case, We Condone The Delay Of 69 Days In Filing The Present Appeal By The Revenue & The Appeal Is Admitted For Hearing. 3. The Only Issue Raised In This Appeal Is Against The Order Of The Ld. Cit(A) In Deleting The Addition Of Rs.6,82,00,000/- Made U/S.68 Of The Act On Account Of Unexplained Cash Credits Received From Shell Entities In The Guise Of Share Capital.

For Appellant: ShriSoumitra Choudhury and Rainak Jain, AdvocatesFor Respondent: Shri Sanat Kumar Raha, CIT-DR
Section 131Section 133(6)Section 143(2)Section 143(3)Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, KOLKATA BEFORE SHRI RAJESH KUMAR, ACCOUNTANT MEMBER AND SHRI PRADIP KUMAR CHOUBEY, JUDICIAL MEMBER आयकर अपील सं/ITA No.2280/KOL/2025 (निर्धारणवर्ा/Assessment Years :2012-2013) DCIT, Central Circle-1(2), Vs SiddheshwariVyapaar Pvt Ltd Kolkata 2nd Floor, 159, Ravindra Sarani Kolkata-700007 PAN No. :AANCS 2337 J (अपीलधर्थी /Appellant) .. (प्रत्यर्थी / Respondent) रधजस्वकीओरसे /Revenue by : Shri Sanat Kumar Raha, CIT-DR निर्धाररतीकीओरसे /Assessee by : ShriSoumitra Choudhury and Rainak Jain, Advocates सुनवाई की तारीख / Date of Hearing : 09/12/2025 घोषणा की तारीख/Date of…

GDR FINANCE AND LEASING P. LTD,DELHI vs. INCOME TAX OFFICER, DELHI

In the result, the appeal of the assessee is allowed

ITA 802/DEL/2025[2018-19]Status: DisposedITAT Delhi23 Dec 2025AY 2018-19

Bench: Shri S. Rifaur Rahman & Shri Vimal Kumarassessment Year : 2018-19 M/S Gdr Finance & Leasing Vs. Assessment Unit, Pvt. Ltd., Income Tax Officer, 323, Agrawal Plaza, Nfac. Dda Community Centre, Shalimar Bagh, New Delhi – 110 088. Pan: Aaacg2363D (Appellant) (Respondent) Assessee By : Shri C.S. Aggarwal, Sr. Advocate; Shri Rupinder Aggarwal, Shri R.P. Mall, Shri Uma Shankar, Ms Suman Verma & Ms Vidushi Aggarwal, Advocates Revenue By : Shri Om Parkash, Sr. Dr Date Of Hearing : 29.10.2025 Date Of Pronouncement : 23.12.2025 Order Per Vimal Kumar, Jm:

For Appellant: Shri C.S. Aggarwal, Sr. AdvocateFor Respondent: Shri Om Parkash, Sr. DR
Section 133(6)Section 142Section 143(2)Section 147Section 148Section 148ASection 151ASection 250

…ITR 466 (Delhi), iii. Akshar Builders & Developers v. Asstt. CIT [2019] 411 ITR 602 (Bombay) iv. Ankita A. Choksey vs. ITO W.P. 3344 of 2018 dated 10.1.2019 HC (Bom) v. Mumtaz Hazi Mohmad Memon Vs. ITO 408 ITR 268 (Guj) vi. Pr. CIT v. RMG Ply vinyl (I) Ltd. 396 ITR 5 (Del) vii. PCIT vs. SNG Developers Limited 404 ITR 312 (Del) 6 viii. Shamshad Khan vs. ACIT 395 ITR 265 (Del) ix. Synfonia Tradelinks (P). Ltd. vs. ITO 435 ITR 642 (Del) x. Sunrise Education Trust vs. ITO (Exemption) 92 taxmann.com 74 (Guj) 6. Learned authorized representative for the Department submitted that the assessee, in response to notice u…

DCIT, CENTRAL CIRCLE-20, DELHI vs. LOTUS HERBALS PVT. LTD, DELHI

In the result, appeal of the Revenue in appeal No

ITA 2445/DEL/2023[2016-17]Status: DisposedITAT Delhi23 Dec 2025AY 2016-17

Bench: Shri Sudhir Kumar & Shri Manish Agarwalita No.2442 To 2445/Del/2023 (Assessment Years 2013-14 To 2016-17) Dcit, Lotus Herbals Pvt. Ltd., Cc-20, Delhi. Room No.269A, 2 Nd Floor, Ara Vs. Centre, E-2, Jhandewalan, New Delhi-110055. Pan-Aaacl0198F (Appellant) (Respondent) Assessee By Shri Rohit Jain, Adv. & Shri Shivam Gupta, Ca Department By Sh. Mukesh Jha, Cit Dr & Ms. Pooja Swroop, Cit-Dr 29.09.2025 Date Of Hearing Date Of Pronouncement 23.12.2025 O R D E R Per Manish Agarwal, Am: These Are Five Appeals Filed By The Revenue Against The Separate Orders Of Learned Commissioner Of Income Tax (Appeals)-27, New Delhi. All Are Dated 12.06.2023 For Assessment Years As Tabulated As Under:

Section 143Section 143(3)Section 147Section 148Section 151

…uction Company 328 ITR 515 (SC)  Pr. CIT. Meenakshi Overseas (P.) Ltd. 395 ITR 677 (Del)  Well Trans Logistics India (P.) Lad. vs. ACTT [2024] 166 taxmann.com 72 (Def)  CIT vs. SFIL Stock Broking Ltd: 325 ITR 285 (Del))  Pr. CIT vs. RMG Polyvinyl (1) Ltd. 396 ITR 5 (Del)  PCIT vs. G & G Pharma India Ltd. 384 ITR 147 (Del.)  CIT vs. Gulati Industrial Fabrication (P) Limited 217 CTR 494 (Del) [SLP Dismissed by SC in 1134/2009]  CIT vs. Fair Finvest L: 357 ITR 146 (Del)  CIT vs. Viniyas Finance & Investment Pvt Ltd 357 ITR 646 (Del) In view of the aforesaid, the reassessment proceedings having been initiated…

DCIT, CC-20, DELHI vs. LOTUS HERBALS PVT. LTD., DELHI

In the result, appeal of the Revenue in appeal No

ITA 2444/DEL/2023[2015-16]Status: DisposedITAT Delhi23 Dec 2025AY 2015-16

Bench: Shri Sudhir Kumar & Shri Manish Agarwalita No.2442 To 2445/Del/2023 (Assessment Years 2013-14 To 2016-17) Dcit, Lotus Herbals Pvt. Ltd., Cc-20, Delhi. Room No.269A, 2 Nd Floor, Ara Vs. Centre, E-2, Jhandewalan, New Delhi-110055. Pan-Aaacl0198F (Appellant) (Respondent) Assessee By Shri Rohit Jain, Adv. & Shri Shivam Gupta, Ca Department By Sh. Mukesh Jha, Cit Dr & Ms. Pooja Swroop, Cit-Dr 29.09.2025 Date Of Hearing Date Of Pronouncement 23.12.2025 O R D E R Per Manish Agarwal, Am: These Are Five Appeals Filed By The Revenue Against The Separate Orders Of Learned Commissioner Of Income Tax (Appeals)-27, New Delhi. All Are Dated 12.06.2023 For Assessment Years As Tabulated As Under:

Section 143Section 143(3)Section 147Section 148Section 151

…uction Company 328 ITR 515 (SC)  Pr. CIT. Meenakshi Overseas (P.) Ltd. 395 ITR 677 (Del)  Well Trans Logistics India (P.) Lad. vs. ACTT [2024] 166 taxmann.com 72 (Def)  CIT vs. SFIL Stock Broking Ltd: 325 ITR 285 (Del))  Pr. CIT vs. RMG Polyvinyl (1) Ltd. 396 ITR 5 (Del)  PCIT vs. G & G Pharma India Ltd. 384 ITR 147 (Del.)  CIT vs. Gulati Industrial Fabrication (P) Limited 217 CTR 494 (Del) [SLP Dismissed by SC in 1134/2009]  CIT vs. Fair Finvest L: 357 ITR 146 (Del)  CIT vs. Viniyas Finance & Investment Pvt Ltd 357 ITR 646 (Del) In view of the aforesaid, the reassessment proceedings having been initiated…

DCIT, CC-20, DELHI vs. LOTUS HERBALS PVT. LTD., DELHI

In the result, appeal of the Revenue in appeal No

ITA 2443/DEL/2023[2014-15]Status: DisposedITAT Delhi23 Dec 2025AY 2014-15

Bench: Shri Sudhir Kumar & Shri Manish Agarwalita No.2442 To 2445/Del/2023 (Assessment Years 2013-14 To 2016-17) Dcit, Lotus Herbals Pvt. Ltd., Cc-20, Delhi. Room No.269A, 2 Nd Floor, Ara Vs. Centre, E-2, Jhandewalan, New Delhi-110055. Pan-Aaacl0198F (Appellant) (Respondent) Assessee By Shri Rohit Jain, Adv. & Shri Shivam Gupta, Ca Department By Sh. Mukesh Jha, Cit Dr & Ms. Pooja Swroop, Cit-Dr 29.09.2025 Date Of Hearing Date Of Pronouncement 23.12.2025 O R D E R Per Manish Agarwal, Am: These Are Five Appeals Filed By The Revenue Against The Separate Orders Of Learned Commissioner Of Income Tax (Appeals)-27, New Delhi. All Are Dated 12.06.2023 For Assessment Years As Tabulated As Under:

Section 143Section 143(3)Section 147Section 148Section 151

…uction Company 328 ITR 515 (SC)  Pr. CIT. Meenakshi Overseas (P.) Ltd. 395 ITR 677 (Del)  Well Trans Logistics India (P.) Lad. vs. ACTT [2024] 166 taxmann.com 72 (Def)  CIT vs. SFIL Stock Broking Ltd: 325 ITR 285 (Del))  Pr. CIT vs. RMG Polyvinyl (1) Ltd. 396 ITR 5 (Del)  PCIT vs. G & G Pharma India Ltd. 384 ITR 147 (Del.)  CIT vs. Gulati Industrial Fabrication (P) Limited 217 CTR 494 (Del) [SLP Dismissed by SC in 1134/2009]  CIT vs. Fair Finvest L: 357 ITR 146 (Del)  CIT vs. Viniyas Finance & Investment Pvt Ltd 357 ITR 646 (Del) In view of the aforesaid, the reassessment proceedings having been initiated…

DCIT, CC-20, DELHI vs. LOTUS HERBALS PVT. LTD., DELHI

In the result, appeal of the Revenue in appeal No

ITA 2442/DEL/2023[2013-14]Status: DisposedITAT Delhi23 Dec 2025AY 2013-14

Bench: Shri Sudhir Kumar & Shri Manish Agarwalita No.2442 To 2445/Del/2023 (Assessment Years 2013-14 To 2016-17) Dcit, Lotus Herbals Pvt. Ltd., Cc-20, Delhi. Room No.269A, 2 Nd Floor, Ara Vs. Centre, E-2, Jhandewalan, New Delhi-110055. Pan-Aaacl0198F (Appellant) (Respondent) Assessee By Shri Rohit Jain, Adv. & Shri Shivam Gupta, Ca Department By Sh. Mukesh Jha, Cit Dr & Ms. Pooja Swroop, Cit-Dr 29.09.2025 Date Of Hearing Date Of Pronouncement 23.12.2025 O R D E R Per Manish Agarwal, Am: These Are Five Appeals Filed By The Revenue Against The Separate Orders Of Learned Commissioner Of Income Tax (Appeals)-27, New Delhi. All Are Dated 12.06.2023 For Assessment Years As Tabulated As Under:

Section 143Section 143(3)Section 147Section 148Section 151

…uction Company 328 ITR 515 (SC)  Pr. CIT. Meenakshi Overseas (P.) Ltd. 395 ITR 677 (Del)  Well Trans Logistics India (P.) Lad. vs. ACTT [2024] 166 taxmann.com 72 (Def)  CIT vs. SFIL Stock Broking Ltd: 325 ITR 285 (Del))  Pr. CIT vs. RMG Polyvinyl (1) Ltd. 396 ITR 5 (Del)  PCIT vs. G & G Pharma India Ltd. 384 ITR 147 (Del.)  CIT vs. Gulati Industrial Fabrication (P) Limited 217 CTR 494 (Del) [SLP Dismissed by SC in 1134/2009]  CIT vs. Fair Finvest L: 357 ITR 146 (Del)  CIT vs. Viniyas Finance & Investment Pvt Ltd 357 ITR 646 (Del) In view of the aforesaid, the reassessment proceedings having been initiated…

DCIT, CENTRAL CIRCLE-20, NEW DELHI vs. LOTUS HERBALS P.LTD, DELHI

In the result, appeal of the Revenue in appeal No

ITA 200/DEL/2023[2019-20]Status: DisposedITAT Delhi23 Dec 2025AY 2019-20

Bench: Shri Sudhir Kumar & Shri Manish Agarwalita No.2442 To 2445/Del/2023 (Assessment Years 2013-14 To 2016-17) Dcit, Lotus Herbals Pvt. Ltd., Cc-20, Delhi. Room No.269A, 2 Nd Floor, Ara Vs. Centre, E-2, Jhandewalan, New Delhi-110055. Pan-Aaacl0198F (Appellant) (Respondent) Assessee By Shri Rohit Jain, Adv. & Shri Shivam Gupta, Ca Department By Sh. Mukesh Jha, Cit Dr & Ms. Pooja Swroop, Cit-Dr 29.09.2025 Date Of Hearing Date Of Pronouncement 23.12.2025 O R D E R Per Manish Agarwal, Am: These Are Five Appeals Filed By The Revenue Against The Separate Orders Of Learned Commissioner Of Income Tax (Appeals)-27, New Delhi. All Are Dated 12.06.2023 For Assessment Years As Tabulated As Under:

Section 143Section 143(3)Section 147Section 148Section 151

…uction Company 328 ITR 515 (SC)  Pr. CIT. Meenakshi Overseas (P.) Ltd. 395 ITR 677 (Del)  Well Trans Logistics India (P.) Lad. vs. ACTT [2024] 166 taxmann.com 72 (Def)  CIT vs. SFIL Stock Broking Ltd: 325 ITR 285 (Del))  Pr. CIT vs. RMG Polyvinyl (1) Ltd. 396 ITR 5 (Del)  PCIT vs. G & G Pharma India Ltd. 384 ITR 147 (Del.)  CIT vs. Gulati Industrial Fabrication (P) Limited 217 CTR 494 (Del) [SLP Dismissed by SC in 1134/2009]  CIT vs. Fair Finvest L: 357 ITR 146 (Del)  CIT vs. Viniyas Finance & Investment Pvt Ltd 357 ITR 646 (Del) In view of the aforesaid, the reassessment proceedings having been initiated…

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