PCIT v. Shree Gayatri Associates

145 Taxmann.com 73High Court2022#9421 most cited
11

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2023 to 2025.

Also reported as

263 Taxmann 673

Sections most often in play

Section 263Section 143(3)Section 41(1)Section 142(1)Section 153CSection 143(2)Section 132Section 153D

Issues it is cited on

prejudicial to interest of revenuesection 41(1)section 41erroneous and prejudicialsatisfaction noteescapement of incomesection 263section 26section 153csalarysection 142(1)undisclosed income

Judgments citing PCIT v. Shree Gayatri Associates

SUNITA KHANDELWAL,MUMBAI vs. PCIT-CENTRAL -1, MUMBAI

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

ITA 3541/MUM/2025[2019-20]Status: DisposedITAT Mumbai23 Dec 2025AY 2019-20

Bench: Shri Saktijit Dey & Shri Jagadish

For Appellant: Shri Ajay R. Singh &For Respondent: Shri Arun Kanti Datta – CIT(DR)
Section 132Section 142(1)Section 143(3)Section 153CSection 263

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, VICE PRESIDENT AND SHRI JAGADISH, ACCOUNTANT MEMBER ITA No. Assessment Year 3451/Mum/2025 2015-16 3539/Mum/2025 2016-17 3540/Mum/2025 2018-19 3541/Mum/2025 2019-20 Sunita Khandelwal PCIT (Central)-1 14th Floor, Flat No. 1402, Tower A, Room No. 1001, 10th Floor, 25th South, Yadav Patil Marg, Pratishtha Bhavan, Vs. Off. Veer Savarkar Marg, Old CGO Annexe, M. K. Road, Prabhadevi, Mumbai-400 025 Mumbai-400 020 PAN/GIR No. ADHPK 9577 G (Appellant) : (Respondent) Appellant by : Shri Ajay R. Singh & Shri Akshay Pawar Respondent by : Shri Ar…

SUNITA KHANDELWAL,MUMBAI vs. PCIT (CENTRAL)-1, MUMBAI

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

ITA 3540/MUM/2025[2018-19]Status: DisposedITAT Mumbai23 Dec 2025AY 2018-19

Bench: Shri Saktijit Dey & Shri Jagadish

For Appellant: Shri Ajay R. Singh &For Respondent: Shri Arun Kanti Datta – CIT(DR)
Section 132Section 142(1)Section 143(3)Section 153CSection 263

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, VICE PRESIDENT AND SHRI JAGADISH, ACCOUNTANT MEMBER ITA No. Assessment Year 3451/Mum/2025 2015-16 3539/Mum/2025 2016-17 3540/Mum/2025 2018-19 3541/Mum/2025 2019-20 Sunita Khandelwal PCIT (Central)-1 14th Floor, Flat No. 1402, Tower A, Room No. 1001, 10th Floor, 25th South, Yadav Patil Marg, Pratishtha Bhavan, Vs. Off. Veer Savarkar Marg, Old CGO Annexe, M. K. Road, Prabhadevi, Mumbai-400 025 Mumbai-400 020 PAN/GIR No. ADHPK 9577 G (Appellant) : (Respondent) Appellant by : Shri Ajay R. Singh & Shri Akshay Pawar Respondent by : Shri Ar…

SUNITA KHANDELWAL,MUMBAI vs. PCIT(CENTRAL)-1, MUMBAI

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

ITA 3539/MUM/2025[2016-17]Status: DisposedITAT Mumbai23 Dec 2025AY 2016-17

Bench: Shri Saktijit Dey & Shri Jagadish

For Appellant: Shri Ajay R. Singh &For Respondent: Shri Arun Kanti Datta – CIT(DR)
Section 132Section 142(1)Section 143(3)Section 153CSection 263

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, VICE PRESIDENT AND SHRI JAGADISH, ACCOUNTANT MEMBER ITA No. Assessment Year 3451/Mum/2025 2015-16 3539/Mum/2025 2016-17 3540/Mum/2025 2018-19 3541/Mum/2025 2019-20 Sunita Khandelwal PCIT (Central)-1 14th Floor, Flat No. 1402, Tower A, Room No. 1001, 10th Floor, 25th South, Yadav Patil Marg, Pratishtha Bhavan, Vs. Off. Veer Savarkar Marg, Old CGO Annexe, M. K. Road, Prabhadevi, Mumbai-400 025 Mumbai-400 020 PAN/GIR No. ADHPK 9577 G (Appellant) : (Respondent) Appellant by : Shri Ajay R. Singh & Shri Akshay Pawar Respondent by : Shri Ar…

SUNITA KHANDELWAL ,MUMBAI vs. PCIT(CENTRAL)-1, MUMBAI

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

ITA 3451/MUM/2025[2015-16]Status: DisposedITAT Mumbai23 Dec 2025AY 2015-16

Bench: Shri Saktijit Dey & Shri Jagadish

For Appellant: Shri Ajay R. Singh &For Respondent: Shri Arun Kanti Datta – CIT(DR)
Section 132Section 142(1)Section 143(3)Section 153CSection 263

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, VICE PRESIDENT AND SHRI JAGADISH, ACCOUNTANT MEMBER ITA No. Assessment Year 3451/Mum/2025 2015-16 3539/Mum/2025 2016-17 3540/Mum/2025 2018-19 3541/Mum/2025 2019-20 Sunita Khandelwal PCIT (Central)-1 14th Floor, Flat No. 1402, Tower A, Room No. 1001, 10th Floor, 25th South, Yadav Patil Marg, Pratishtha Bhavan, Vs. Off. Veer Savarkar Marg, Old CGO Annexe, M. K. Road, Prabhadevi, Mumbai-400 025 Mumbai-400 020 PAN/GIR No. ADHPK 9577 G (Appellant) : (Respondent) Appellant by : Shri Ajay R. Singh & Shri Akshay Pawar Respondent by : Shri Ar…

VIKUNJ REAL ESTATE PRIVATE LIMITED,DELHI vs. INCOME TAX OFFICER, DELHI

In the result, the appeal filed by the assessee is dismissed

ITA 3179/DEL/2025[2011-12]Status: DisposedITAT Delhi22 Dec 2025AY 2011-12

Bench: SHRI SATBEER SINGH GODARA (Judicial Member), SHRI S. RIFAUR RAHMAN (Accountant Member)

For Appellant: Shri Shyam Sunder Mangla, CAFor Respondent: Shri Dayainder Singh Sidhu, CIT DR
Section 143Section 143(3)Section 148Section 263Section 41(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’: NEW DELHI BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER and SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER Vikunj Real Estate Private Limited, vs. Income Tax Officer, B – 1, Bareja Sadan, New Delhi. Badarpur, Jaitper, Delhi – 110 044. (PAN :AACCV2351A) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Shyam Sunder Mangla, CA REVENUE BY : Shri Dayainder Singh Sidhu, CIT DR Date of Hearing : 23.09.2025 Date of Order : .12.2025 O R D E R PER S. RIFAUR RAHMAN, ACCOUNTANT MEMBER : 1. The assessee has filed appeal against the order of the ld. Pr. Commissioner of Income Ta…

MRIDUL SHASHIKANT KHANDELWAL ,MUMBAI vs. PCIT(CENTRAL)-1, MUMBAI

In the result, the grounds of

ITA 3645/MUM/2025[2020-21]Status: DisposedITAT Mumbai11 Nov 2025AY 2020-21

Bench: Shri Pawan Singh& Shri Arun Khodpia

Section 143(3)Section 153CSection 153DSection 254(1)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER& SHRI ARUN KHODPIA, ACCOUNTANT MEMBER ITA No. 3645/MUM/2025 (AY: 2020-21) (Physical hearing) Mridul Shashikant Khandelwal PCIT (Central), Mumbai - 1 14th Floor, Flat No. 1402, Towe A, Room No. 1001, 10th Floor, Vs 25th South, Yadav Patil Marg, Off PratishthaBhavan, Old CGO Veer Savarkar Marg, Prabhadevi, Annexe, M K Road, Mumbai-400 025. Mumbai-400 020 PAN : APXPK6187J Appellant / Assessee Respondent / Revenue Assessee by Shri Ajay R Singh, Advocate & Shri Akshay Pawar, Advocate Revenue by Shri R.A. Dhyani CIT-DR Dat…

MRIDUL SHASHIKANT KHANDELWAL ,MUMBAI vs. PCIT CENTRAL -1, MUMBAI

In the result, the grounds of

ITA 3644/MUM/2025[2018-19]Status: DisposedITAT Mumbai11 Nov 2025AY 2018-19

Bench: Shri Pawan Singh& Shri Arun Khodpia

Section 143(3)Section 153CSection 153DSection 254(1)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER& SHRI ARUN KHODPIA, ACCOUNTANT MEMBER ITA No. 3645/MUM/2025 (AY: 2020-21) (Physical hearing) Mridul Shashikant Khandelwal PCIT (Central), Mumbai - 1 14th Floor, Flat No. 1402, Towe A, Room No. 1001, 10th Floor, Vs 25th South, Yadav Patil Marg, Off PratishthaBhavan, Old CGO Veer Savarkar Marg, Prabhadevi, Annexe, M K Road, Mumbai-400 025. Mumbai-400 020 PAN : APXPK6187J Appellant / Assessee Respondent / Revenue Assessee by Shri Ajay R Singh, Advocate & Shri Akshay Pawar, Advocate Revenue by Shri R.A. Dhyani CIT-DR Dat…

AZB AND PARTNER ,MUMBAI vs. PCIT-8, MUMBAI

ITA 4105/MUM/2025[2020-21]Status: DisposedITAT Mumbai19 Sept 2025AY 2020-21

Bench: Shri Vikram Singh Yadav & Shri Anikesh Banerjee

For Appellant: Shri Yogesh Thar & Shri VinayakFor Respondent: Shri Rajesh Kumar Yadav (CIT-DR)
Section 143(3)Section 144BSection 195Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBER AND SHRI ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A No.4105/Mum/2025 (Assessment Year: 2020-21) AZB AND PARTNERS VS PCIT, Mumbai-8, AZB House, Peninsula Room No.611, 6th Floor, Aayakar Corporate Park, Ganpatrao Kadam MAG, Lower Parel, Mumbai-400 013 Bhavan, M.K. Road, Mumbai-400 020 PAN: AAKFA0281H APPELLANT RESPONDENT Assessee by : Shri Yogesh Thar & Shri Vinayak Bhat Respondent by : Shri Rajesh Kumar Yadav (CIT-DR) Date of hearing : 16/09/2025 Date of pronouncement : 19/09/2025 ORDER Per Anikesh Baner…

JALALABAD SOLVEX PRIVATE LTD,JALALABAD vs. PR COMMISSIONER OF INCOME TAX , AMRITSAR-1, PR COMMISSIONER OF INCOME TAX

In the result, the appeal filed by the assessee is allowed

ITA 117/ASR/2024[2014-2015]Status: DisposedITAT Amritsar29 Jan 2025AY 2014-2015

Bench: Sh. Udayan Dasgupta & Sh. Krinwant Sahay

For Appellant: Sh. Ashwani Kalia, C.A
Section 143(1)Section 143(3)Section 144BSection 147Section 148Section 263Section 263(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR (HYBRID COURT) BEFORE SH. UDAYAN DASGUPTA, JUDICIAL MEMBER AND SH. KRINWANT SAHAY, ACCOUNTANT MEMBER I.T.A. No. 117/Asr/2024 Assessment Year: 2014-15 Jalalabad Solvex Pvt. Ltd. Vs. Pr. Commissioner of Income Tax-1, FF Road, Jalalabad 152024 Amritsar Punjab [PAN: AAACJ 8552B] (Respondent) (Appellant) Appellant by : Sh. Ashwani Kalia, C.A. : Respondent by Sh. Anupam Kant Garg, CIT-DR Date of Hearing : 17.12.2024 Date of Pronouncement : 29.01.2025 ORDER Per Udayan Dasgupta, J.M.: This appeal is filed by the assessee against the order of the ld. PCI…

JAI SALASAR BALAJI INDUSTRIES(P)LTD,KOLKATA vs. ACIT, KOLKATA

In the result, the appeal filed by the assessee is allowed as per the terms indicated above

ITA 440/KOL/2023[2018-19]Status: DisposedITAT Kolkata25 Aug 2023AY 2018-19

Bench: Dr. Manish Borad, Hon’Ble & Shri Sonjoy Sarma, Hon’Blei.T.A. No. 440/Kol/2023 Assessment Year: 2018-19 Jai Salasar Balaji Industries (P) Ltd. Acit, Central Circle – 4(1), Kolkata 5, Bentinck Street Vs Kolkata - 700001 [Pan : Aaacj6970D] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri A.K. Tulsiyan, Fca Revenue By : Shri Subhendu Datta, Cit, D/R सुनवाई क" तारीख/Date Of Hearing : 20/06/2023 घोषणा क" तारीख /Date Of Pronouncement: 25/08/2023 आदेश/O R D E R Per Dr. Manish Borad: The Present Appeal Is Directed At The Instance Of The Assessee Against The Order Of The Learned Principal Commissioner Of Income Tax (Central), Kolkata -2, (Hereinafter The “Ld. Pr. Cit”) Dt. 28/03/2023, Passed U/S 263 Of The Income Tax Act, 1961 (“The Act”) For The Assessment Year 2018-19. 2. Brief Facts Of The Case Are That The Assessee Is A Private Limited Company Engaged In The Business Of Manufacturing & Trading Of Steel. E-Return Filed On 27/10/2018 Declaring Total Income At Nil For The Assessment Year 2018-19. Case Selected For Through Cass Followed By Issuance Of Notice U/S 143(2) & 142(1) Of The Act. Details Were Called For In Respect Of The Reason Of Scrutiny Selection. The Assessee Complied By Filing All The Relevant Details & The Same Were Duly Examined By The Assessing Officer & He Came To The Conclusion That The Assessee Was Entitled To The Claim Of Carry Forward Of Loss To 2

For Appellant: Shri A.K. Tulsiyan, FCAFor Respondent: Shri Subhendu Datta, CIT, D/R
Section 143(2)Section 143(3)Section 263

…| आयकर अपीलीय अिधकरण "यायपीठ, कोलकाता | IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, KOLKATA BEFORE DR. MANISH BORAD, HON’BLE ACCOUNTANT MEMBER & SHRI SONJOY SARMA, HON’BLE JUDICIAL MEMBER I.T.A. No. 440/Kol/2023 Assessment Year: 2018-19 Jai Salasar Balaji Industries (P) Ltd. ACIT, Central Circle – 4(1), Kolkata 5, Bentinck Street Vs Kolkata - 700001 [PAN : AAACJ6970D] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee by : Shri A.K. Tulsiyan, FCA Revenue by : Shri Subhendu Datta, CIT, D/R सुनवाई क" तारीख/Date of Hearing : 20/06/2023 घोषणा क" तारीख /Date of Pronouncement: 25/08/2023 आदेश/O R D E R PER DR. M…

M/S SUMILON INDUSTRIES PVT. LTD.,SURAT vs. THE PRINCIPAL COMMISSIONER OF INCOME TAX - 1, SURAT

In the result, appeal of the assessee is allowed

ITA 87/SRT/2022[2017-18]Status: DisposedITAT Surat10 Feb 2023AY 2017-18

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकरअपीलसं./Ita No.87/Srt/2022 ("नधा"रणवष" / Assessment Year: (2017-18) (Physical Court Hearing) M/S Sumilon Industries Pvt. Principal Commissioner Of Ltd. 6-121-A, Vairagini Wadi, Income-Tax-1, Aaykar Bhavan, Vs. Delhi Gate, Surat-395003 Majura Gate, Surat-395001 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadcs3567 L (Appellant) (Respondent) िनधा"रती की ओर से /Assessee By : Shri Mukund Bakshi, C.A राज"व क" ओर से /Respondent By: Shri Ashok B. Koli, Cit-D.R

For Appellant: Shri Mukund Bakshi, C.AFor Respondent: Shri Ashok B. Koli, CIT-D.R
Section 14Section 143(3)Section 14ASection 263

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JM & DR. A. L. SAINI, AM आयकरअपीलसं./ITA No.87/SRT/2022 ("नधा"रणवष" / Assessment Year: (2017-18) (Physical Court Hearing) M/s Sumilon Industries Pvt. Principal Commissioner of Ltd. 6-121-A, Vairagini Wadi, Income-tax-1, Aaykar Bhavan, Vs. Delhi Gate, Surat-395003 Majura Gate, Surat-395001 "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AADCS3567 L (Appellant) (Respondent) िनधा"रती की ओर से /Assessee by : Shri Mukund Bakshi, C.A राज"व क" ओर से /Respondent by: Shri Ashok B. Koli, CIT-D.R सुनवाई की तारीख/ Date of Hearing : 20/01/2023 घोषणा की तार…

PCIT v. Shree Gayatri Associates (145 Taxmann.com 73) — Cited in 11 Judgments | BharatTax