PCIT v. Shree Sai Developers

418 ITR 306High Court2019#17888 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2020 to 2026.

Sections most often in play

Section 133ASection 133A of the Income Tax Act 1961Section 143(3)Section 143(3) of the Income Tax Act 1961Section 250 of the Income Tax Act 1961Section 271 of the Income Tax Act 1961Section 271(1)(c)Section 271(1)(C) of the Income Tax Act 1961
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Issues it is cited on

concealment of incomesection 271(1)section 271section 271(1)(c)section 27section 13section 143(3)total incomebusiness

Judgments citing PCIT v. Shree Sai Developers

Assisstant Commissioner of Income Tax Circle-1(1)(1), Vadodara vs. Radhika Jewellers, Vadodara

In the result, the appeal filed by the Revenue is hereby dismissed

ITA 1263/AHD/2025[2013-14]Status: DisposedITAT Ahmedabad07 Jan 2026AY 2013-14

Bench: DR. BRR Kumar (Vice President), Shri T. R. Senthil Kumar (Judicial Member)

Section 133ASection 271(1)(c)

…profit and loss account and have never been considered as “other sources of income” which has been accepted by the assessing officer in the regular assessment proceedings. 6. Jurisdictional High Court in the case of PCIT Vs. Shree Sai Developers reported in 418 ITR 306 wherein held that a survey took place on 17/07/2012 wherein unaccounted income of Rs.78,50,000/- was declared during the survey of the assessee firm which was also subsequently included in the return of income filed by the assessee firm for the A.Y. 2012-13 The assessment was completed accepting the returned income thereon. The Hon'ble I.T.A No.…

Shri Yash Paul Malhotra, Jalandhar vs. Deputy Commissioner of Income Tax Circle-1, Jalandhar

In the result the appeal of the assessee is allowed

ITA 379/ASR/2024[2016-17]Status: DisposedITAT Amritsar13 Aug 2025AY 2016-17

Bench: Sh. Udayan Dasgupta & Sh. Brajesh Kumar Singh

Section 133ASection 143(3)Section 250Section 271Section 271(1)Section 271(1)(C)Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR. BEFORE SH. UDAYAN DASGUPTA, JUDICIAL MEMBER AND SH. BRAJESH KUMAR SINGH, ACCOUNTANT MEMBER I.T.A. No. 379/Asr/2024 Assessment Year: 2016-17 Sh. Yash Paul Malhotra, Near Vs. DCIT, Circle-1, Kali Mata Mandir, Industrial Jalandhar. Area, Jalandhar. [PAN:-AARPM2969D] (Appellant) (Respondent) Appellant by Sh. Surinder Mahajan, CA Respondent by Sh. Charan Dass, Sr. DR Date of Hearing 27.05.025 Date of Pronouncement 13.08.2025 ORDER Per: Udayan Dasgupta, J.M.: This appeal is filed by assessee against order of Ld. CIT (A), NFAC, Delhi, passed u/s 250…

The Assistant Commissioner of Income Tax, Central Circle-2, Viskahapatnam vs. Sri Vijaya Visakha Milk Producers Company Limited, Visakhapatnam

In the result, appeals filed by the revenue and the cross objections filed by the assessee are dismissed for the A

ITA 239/VIZ/2020[2012-13]Status: DisposedITAT Visakhapatnam28 May 2024AY 2012-13

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./I.T.A.No.239/Viz/2020 & 237/Viz/2020 (ननधधारण वर्ा/ Assessment Year : 2012-13 &2013-14) Assistant Commissioner Of Vs. M/S Sri Vijaya Visakha Milk Income Tax Producers Company Limited Central Circle-2 Visakha Diary, Bhpv Post Visakhapatnam Nh-5, Nathayyapalem Visakhapatnam [Pan :Aajcs7398P] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent)

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Dr.Aparna Villuri, DR
Section 131Section 132Section 143(3)Section 271(1)(c)

…आयकरअपीलीयअधिकरण, धिशाखापटणमपीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAMBENCH, VISAKHAPATNAM श्री दुव्वूरु आर एल रेड्डी, न्याधयक सदस्य एिं श्री एस बालाकृष्णन, लेखा सदस्य के समक्ष BEFORE SHRI DUVVURU RL REDDY, HON’BLE JUDICIAL MEMBER & SHRI S BALAKRISHNAN, HON’BLE ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.No.239/Viz/2020 & 237/Viz/2020 (ननधधारण वर्ा/ Assessment Year : 2012-13 &2013-14) Assistant Commissioner of Vs. M/s Sri Vijaya Visakha Milk Income Tax Producers Company Limited Central Circle-2 Visakha Diary, BHPV Post Visakhapatnam NH-5, Nathayyapalem Visakhapatnam [PAN :AAJCS7398P] (अपीलार्थी…

Balee Plastics P.Ltd, Mumbai vs. ITO WD 5(1)(2), Mumbai

In the result, appeal of the assessee is allowed

ITA 7663/MUM/2013[2009-10]Status: DisposedITAT Mumbai23 Feb 2021AY 2009-10
Section 133ASection 271(1)Section 271(1)(c)Section 69B

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT), ‘B‘ BENCH MUMBAI BEFORE: HON’BLE JUSTICE P.P. BHATT, PRESIDENT & SHRI M.BALAGANESH, AM M/s. Balee Plastics Pvt. Ltd. Vs. The Income Tax Officer C-101, 1st Floor Ward 5(1)(2), Room No.570 Marothon Nextgen Innova Aayakar Bhavan G.K. Marg, Lower Parel(W) M.K.Road, Mumbai – 400 013 Mumbai – 400 020 PAN/GIR No.AAACB5172D (Appellant) .. (Respondent) Assessee by Shri Nitesh Joshi Revenue by Shri Tharian Oommen Date of Hearing 09/02/2021 Date of Pronouncement 23/02/2021 आदेश / O R D E R PER M. BALAGANESH (A.M): This appeal in ITA No.7663/Mum/2013 for A.Y.2009-…

Shri Mohamed Mohtram Farooqui, Jhunjhunu vs. ACIT, Circle, Jhunjhunu

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

ITA 1252/JPR/2019[1993-94]Status: DisposedITAT Jaipur09 Dec 2020AY 1993-94
For Appellant: Sh. P. C. Parwal (CA)For Respondent: Ms. Chanchal Meena (Addl. CIT)
Section 132(12)Section 132(4)Section 132(5)Section 132ASection 139(1)Section 143(3)Section 271(1)(c)

…(c). Therefore, the penalty imposed by AO and confirmed by Ld. CIT(A) is not justified and against the law. In support, reliance was placed on the following cases:- • CIT Vs. SAS Pharmaceuticals (2011) 335 ITR 259 (Del.) • PCIT Vs. Shree Sai Developers (2019) 418 ITR 306 (Guj.) • Sh. Rajendra Shringi Vs. DCIT (2020) 77 ITR (Trib) 0085 (Jaipur) 7 Sh. Mohamed Mohtram Farooqui vs. ACIT, Jhunjhunu • Vasavi Shelters Vs. ITO 141 ITD 590 (2013) (Bang.) • DCIT Vs. Dr. Satish B. Gupta (2011) 49 DTR 262 (Ahd.) • CIT Vs. Reliance Petroproducts (P) Ltd. 322 ITR 158 (SC) 15. Per contra, the ld DR submitted that as per sub-s…

PCIT v. Shree Sai Developers (418 ITR 306) — Cited in 5 Judgments | BharatTax