PCIT v. Shark Mines and Minerals (P.) Ltd.

151 Taxmann.com 71High Court2023#4616 most cited

What is PCIT v. Shark Mines and Minerals (P.) Ltd. authority for?

Revisionary powers under Section 263 cannot be invoked to find fault with an assessment order on an issue not covered by 'limited scrutiny' where the Assessing Officer could not have examined such an issue.

25

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2023 to 2026.

Also referred to as

PCIT v. Shark Mines and Minerals · Section 263 · limited scrutiny · revisionary powers · Assessment Order · erroneous · prejudicial to interest of revenue · inadequacy of enquiry · Assessing Officer · 143(3)

Sections most often in play

Section 143(3)Section 263Section 40A(3)Section 142(1)Section 132(1)Section 153ASection 1961Section 79
Read the full judgment

Issues it is cited on

section 79prejudicial to interest of revenuecarry forward of lossesrevision u/s 263section 54blimited scrutinysection 40a(3)inadequate enquiryerroneous and prejudicialrevision under section 263section 40asection 40a(2)(b)

Judgments citing PCIT v. Shark Mines and Minerals (P.) Ltd.

Pramoda Kumar Bhuyan, Bhubaneswar vs. Pr.CIT-1, Bhubaneswar

In the result, appeal of the assessee is partly allowed

ITA 44/CTK/2022[2017-18]Status: DisposedITAT Cuttack12 Oct 2023AY 2017-18
For Appellant: Shri Chitrasen Parida, AdvocateFor Respondent: Dr. Abani Kanta Nayak, CIT-DR
Section 143(3)Section 263Section 69

…आयकर अऩीऱीय अधधकरण, कटक न्यायऩीठ,कटक IN THE INCOME TAX APPELLATE TRIBUNAL CUTTACK BENCH CUTTACK (THROUGH VIRTUAL HEARING) श्री जाजज माथन, न्याययक सदस्य एवं श्री राजेश कुमार, ऱेखा सदस्य के समक्ष । BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI RAJESH KUMAR, ACCOUNTANT MEMBER आयकर अऩीऱ सं/ITA No.44/CTK/2022 (ननधाारण वषा / Assessment Year : 2017-2018) Pramod Kumar Bhuyan Vs Pr.CIT, Bhubaneswar-1 Plot No.2110/4686 Rameswarpatna, Mausima Chhak, Bhubaneswar-751002 PAN No. :ABEPB 1191 Q (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. ननधााररती की ओर से /Assessee by : Shri Chitrasen Parida, Advocate राजस्व की ओर स…

Shri Hemrajsinh Kiransinh Rathod, Dadra & Nagar Haveli vs. Principal Commissioner of Income Tax, Valsad

In the result, appeal filed by the Assessee is allowed

ITA 239/SRT/2023[2018-19]Status: DisposedITAT Surat26 Sept 2023AY 2018-19

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita No.239/Srt/2023 Assessment Year: (2018-19) (Virtual Hearing) Hemrajsinh Kiransinh Rathod, Vs. The Pcit, Krishna Petroleum, Iocl Dealer, Valsad Near Jalaram Temple, Waghdhara Road, Village Dadra - 396193, Ut Of Dadra & Nagar Haveli "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aihpr4957N (Appellant) (Respondent) Appellant By Shri Hardik Vora, Advocate Respondent By Shri Ashok B. Koli, Cit(Dr) 14/08/2023 Date Of Hearing Date Of Pronouncement 26/09/2023

Section 143(3)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JM & DR. A. L. SAINI, AM आयकर अपील सं./ITA No.239/SRT/2023 Assessment Year: (2018-19) (Virtual Hearing) Hemrajsinh Kiransinh Rathod, Vs. The PCIT, Krishna Petroleum, IOCL Dealer, Valsad Near Jalaram Temple, Waghdhara Road, Village Dadra - 396193, UT of Dadra & Nagar Haveli "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AIHPR4957N (Appellant) (Respondent) Appellant by Shri Hardik Vora, Advocate Respondent by Shri Ashok B. Koli, CIT(DR) 14/08/2023 Date of Hearing Date of Pronouncement 26/09/2023 आदेश / O R D E R PER DR. A. L. SAINI, AM: By way…

Shree Samastha Gujarathi Samaj, Dhule vs. Commissioner of Income-Tax, (Exemption), Pune

The appeal of the assessee is ALLOWED

ITA 627/PUN/2019[2014-15]Status: DisposedITAT Pune01 Sept 2023AY 2014-15

Bench: Hon’Ble Shri S. S. Viswanethra Ravi & Shri G. D. Padmahshaliआयकर अपऩल सं. / Ita No. 627/Pun/2019 निर्धारण वषा / Assessment Year : 2014-15 Shree Samastha Gujarathi Samaj, C/O S.M.Jain, First Floor, Maharaja Complex, Main Road, Shirpur, Dhule. Pan : Aaets 6392 M . . . . . . . अपऩलधर्थी / Appellant

For Appellant: Shri Pramod Shingte, CAFor Respondent: Shri Ajay Kumar Kesari, DR
Section 143(2)Section 143(3)Section 263Section 263(1)Section 56Section 57

…IN THE INCOME TAX APPELLATE TRIBUNAL, PUNE “B” BENCH, PUNE BEFORE HON’BLE SHRI S. S. VISWANETHRA RAVI, JUDICIAL MEMBER AND SHRI G. D. PADMAHSHALI, ACCOUNTANT MEMBER आयकर अपऩल सं. / ITA No. 627/PUN/2019 निर्धारण वषा / Assessment Year : 2014-15 Shree Samastha Gujarathi Samaj, C/o S.M.Jain, First Floor, Maharaja Complex, Main Road, Shirpur, Dhule. PAN : AAETS 6392 M . . . . . . . अपऩलधर्थी / Appellant बिधम / V/s. The CIT (Exemption), Pune . . . . . . .प्रत्यर्थी / Respondent द्वधरध / Appearances Assessee by : Shri Pramod Shingte, CA Revenue by : Shri Ajay Kumar Kesari, DR सुनवाई की तारीख / Date of conclusive Hear…

Smt. Trushaba C. Manek L/H. of Late. Shri Chandrasinh P. Manek (Properitor of Dwarkesh Enterprise), Okha, Dist. Jamnagar vs. The Pr. CIT, Jamnagar

In the result, the appeal of the assessee is allowed

ITA 91/RJT/2021[2015-16]Status: DisposedITAT Rajkot29 Aug 2023AY 2015-16

Bench: Mrs. Annapurna Gupta & Mrs. Madhumita Roy(Through Web-Based Video Conferencing Platform) िनधा"रणवष"/Assessment Year: 2015-16 Mrs. Trushaba C. Manek, Vs. Principal Commissioner Of L/H. Of Late Shri Chandrasinh P. Income-Tax, Manek (Prop. Of Dwarkesh Jamnagar Enterprise), Bazar Lane, Raghunath Road, Okha, Gujarat Pan : Aijpm 0949 F अपीलाथ" अपीलाथ"/ (Appellant) अपीलाथ" अपीलाथ" "" "" यथ" "" "" यथ" यथ"/ (Respondent) यथ" Assessee By : Shri Dushyant Maharshi, Ar Revenue By : Shri Shramdeep Sinha, Cit-Dr सुनवाई क" तारीख/Date Of Hearing : 22.08.2023 घोषणा क" तारीख /Date Of Pronouncement: 29.08.2023 आदेश आदेश/O R D E R आदेश आदेश Per Annapurna Gupta: This Appeal Filed By The Assessee Is Directed Against The Order Passed By The Learned Principal Commissioner Of Income-Tax, Jamnagar [Hereinafter Referred To As “Pcit”] Dated 30.03.2021, In Exercise Of His Revisionary Powers Under Section 263 Of The Income-Tax Act, 1961 [Hereinafter Referred To As “The Act”], For The Assessment Year 2015-16. 2. The Assessee Has Raised The Following Grounds:- “1. Hon'Ble Pr. Cit Had Issued Notice U/S. 263 In The Name Of Deceased Person, Therefore Notice Issued U/S. 263 Is Not Valid In The Eyes Of Law & Hence Required To Be Quashed. 2. Hon'Ble Pr. Cit, Jamnagar Has Erred In Law & In Facts In Invoking His Revisionary Powers U/S. 263 Without Having Valid Jurisdiction For Addition Of Income U/S. 2(24)(X) R.W.S. 36(1)(Va) Of The Act For Epf For Rs. 8,35,800/- Whereas Case Was Selected For Limited Scrutiny On The Following Grounds:

For Appellant: Shri Dushyant Maharshi, ARFor Respondent: Shri Shramdeep Sinha, CIT-DR
Section 143(2)Section 143(3)Section 14ASection 2(24)(x)Section 263Section 36(1)(va)

…IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH, RAJKOT BEFORE MRS. ANNAPURNA GUPTA, ACCOUNTANT MEMBER AND MRS. MADHUMITA ROY, JUDICIAL MEMBER (through web-based video conferencing platform) िनधा"रणवष"/Assessment Year: 2015-16 Mrs. Trushaba C. Manek, Vs. Principal Commissioner of L/h. of Late Shri Chandrasinh P. Income-tax, Manek (Prop. Of Dwarkesh Jamnagar Enterprise), Bazar Lane, Raghunath Road, Okha, Gujarat PAN : AIJPM 0949 F अपीलाथ" अपीलाथ"/ (Appellant) अपीलाथ" अपीलाथ" "" "" यथ" "" "" यथ" यथ"/ (Respondent) यथ" Assessee by : Shri Dushyant Maharshi, AR Revenue by : Shri Shramdeep Sinha, CIT-DR सुनवाई क" तार…

Mitsu Praful Doshi, Surat vs. The Principal Commissioner of Income Tax - 1, Surat

In the result, the grounds of appeal raised by the assessee are allowed

ITA 232/SRT/2023[2018-19]Status: DisposedITAT Surat31 Jul 2023AY 2018-19

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini(Hearing In Physical Court) Mitsu Praful Doshi, Pr.C.I.T., 3Rd Floor, Jalnidhi Complex, Opp. Surat-1, Vs. Bahumali Building, Nanpura, Surat. Surat-395001. Pan: Afmpd 4450 N Appellant Respondednt

Section 143(3)Section 23Section 24Section 254(1)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER (Hearing in Physical Court) Mitsu Praful Doshi, Pr.C.I.T., 3rd Floor, Jalnidhi Complex, Opp. Surat-1, Vs. Bahumali Building, Nanpura, Surat. Surat-395001. PAN: AFMPD 4450 N APPELLANT RESPONDEDNT Assessee by Shri Hiren M. Diwan, C.A. & Miss. Pinaz Bhagat, C.A. Department by Shri Ashok B. Koli, CIT-DR Date of Institution of Appeal 10/04/2023 Date of hearing 27/07/2023 Date of pronouncement 31/07/2023 Order under Section 254(1) of Income Tax Act PER: PAWAN SINGH, JUDICIAL ME…