PCIT v. Shreeji Prints (P.) Ltd.

282 Taxmann 464Supreme Court of India2021#4912 most cited
24

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2022 to 2026.

Sections most often in play

Section 263Section 143(3)Section 37Section 80IASection 80JJAASection 119Section 120Section 133(6)

Issues it is cited on

section 86section 263(2)section 198section 92elack of enquiryrelated party transactionsection 115jb(2)specified domestic transactioncredit for tdsprejudicial to interest of revenuededuction u/s 80iainadequate enquiry

Judgments citing PCIT v. Shreeji Prints (P.) Ltd.

STUDDS ACCESSORIES LIMITED,FARIDABAD vs. THE PRINCIPAL COMMISSIONER OF INCOME TAX, FARIDABAD, FARIDABAD

In the result, appeal filed by the assessee is allowed

ITA 3570/DEL/2025[2020-21]Status: DisposedITAT Delhi12 Feb 2026AY 2020-21

Bench: Shri S. Rifaur Rahman & Shri Raj Kumar Chauhan

For Appellant: Sh. Vishal Kalkra, Adv &For Respondent: Sh. Avikal Manu, CIT DR
Section 14Section 143(3)Section 144BSection 263Section 80J

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES ‘E’: NEW DELHI. BEFORE SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER and SHRI RAJ KUMAR CHAUHAN, JUDICIAL MEMBER ITA No. 3570/ DEL/2025 (Assessment Year : 2020-21) Studds Accessories Limited Vs. PCIT Plot No. 918, Sector 68, IMT Faridabad Faridabad 121004 (PAN: AACCS4217Q) ASSESSEE BY : Sh. Vishal Kalkra, Adv & Ms. Reema Grewal, CA & Ms. Snigdha Gautam, Adv REVENUE BY : Sh. Avikal Manu, CIT DR Date of Hearing : 09.12.2025 Date of Order : 12.02.2026 O R D E R PER S. RIFAUR RAHMAN, ACCOUNTANT MEMBER : 1. This appeal is filed by the assessee against the order of Pr…

DABUR INDIA LTD.,NEW DELHI vs. PCIT - 1, NEW DELHI

In the result, appeal filed by the assessee is allowed

ITA 2075/DEL/2024[2018-19]Status: DisposedITAT Delhi14 Nov 2025AY 2018-19

Bench: SHRIS.RIFAUR RAHMAN (Accountant Member), SHRI VIMAL KUMAR (Judicial Member)

For Appellant: Shri M.P. Rastogi, AdvocateFor Respondent: Shri Sanjeev Kaushal, CITDR
Section 143(3)Section 263Section 32Section 35Section 35(1)Section 80GSection 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES ‘B’: NEW DELHI. BEFORE SHRIS.RIFAUR RAHMAN, ACCOUNTANT MEMBER and SHRI VIMAL KUMAR, JUDICIAL MEMBER M/s. Dabur India Limited, vs. Pr.CIT, Delhi – 1, 8/3, Asaf Ali Road, Delhi. New Delhi – 110 002. (PAN :AAACD0474C) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri M.P. Rastogi, Advocate REVENUE BY : Shri Sanjeev Kaushal, CITDR Date of Hearing : 18.08.2025 Date of Order : 14.11.2025 ORDER PER S. RIFAUR RAHMAN, ACCOUNTANT MEMBER : 1. The assessee has filed appeal against the order of the ld. Principal Commissioner of Income-tax, Delhi-1[“Ld. PCIT”, for short] dated 29.0…

ACIT, CIRCLE, GANDHIDHAM, GANDHIDHAM vs. KUTCH DISTRICT CO-OPERATIVE MILK PRODUCERS UNION LIMITED, ANJAR

In the result, appeal find by the revenue is dismissed

ITA 212/RJT/2025[2017-18]Status: DisposedITAT Rajkot27 Oct 2025AY 2017-18

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinhaआयकर अपील सं/.Ita No.212/Rjt/2025 "नधा"रणवष"/ Assessment Year: 2017-18 The Acit, Circle, Kutch District Co-Operative बनाम Gandhidham Milk Producers Union Ltd. Vs. C.O. Apmc Premises, Versamedi Naka, Near Railway Crossing Anjar, Gujarat-37010 Pan : Aaaak9845N (अपीलाथ"/Appellant) (""यथ"/Respondent) : "नधा"रती क" ओर से/Assessee By : Shri Akshay Modi, Ld.Ar राज"व क" ओर से/Revenue By : Shri Sanjay Punglia, Ld. Cit-Dr

For Appellant: Shri Akshay Modi, ld.ARFor Respondent: Shri Sanjay Punglia, Ld. CIT-DR
Section 143(3)Section 144BSection 250Section 263Section 80PSection 80P(2)(d)

…आयकर अपील"य अ"धकरण, राजकोट "यायपीठ, राजकोट। IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH, RAJKOT BEFORE DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER AND SHRI DINESH MOHAN SINHA, JUDICIAL MEMBER आयकर अपील सं/.ITA No.212/RJT/2025 "नधा"रणवष"/ Assessment Year: 2017-18 The ACIT, Circle, Kutch District Co-operative बनाम Gandhidham Milk Producers Union Ltd. Vs. C.O. APMC Premises, Versamedi Naka, Near Railway Crossing Anjar, Gujarat-37010 PAN : AAAAK9845N (अपीलाथ"/Appellant) (""यथ"/Respondent) : "नधा"रती क" ओर से/Assessee by : Shri Akshay Modi, ld.AR राज"व क" ओर से/Revenue by : Shri Sanjay Punglia, Ld. CIT-DR सुनवाई क"…

SHREE AURO IRON LIMITED ,JAIPUR vs. PRINCIPAL COMMISSIONER OF INCOME TAX-I, JAIPUR

In the result, this appeal of the assessee is allowed

ITA 788/JPR/2024[2016-17]Status: DisposedITAT Jaipur12 Mar 2025AY 2016-17
Section 142(1)Section 143Section 145ASection 147Section 148Section 151Section 263Section 48

…{ "clean_text": "आयकर अपीलीय अधिकरण, जयपुर न्यायपीठ, जयपुर\nIN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR\nडा० एस. सीतालक्ष्मी, न्यायिक सदस्य एवं श्री गगन गोयल, लेखा सदस्य, के समक्ष\nBEFORE: DR. S. SEETHALAKSHMI, JM & SHRI GAGAN GOYAL, AM\nआयकर अपील सं./ITA No. 788/JPR/2024\nनिर्धारण वर्ष / Assessment Year : 2016-17\nShree Auro Iron Limited,\nबनाम Principal Commissioner of\n11, Dudu Bagh,\nVs. Income-tax-I,\nLoha Mandi S.C. Link Road,\nJaipur.\nJaipur.\nस्थायी लेखा सं./ जीआईआर सं./PAN/GIR No. AAECS 0826 R\nअपीलार्थी / Appellant\nप्रत्यर्थी / Respondent\nनिर्धारिती की ओर से / Assessee by\n: Shr…

M/S EHEALTHSYSTEM HEAITH-CARE LTD.,PUNE vs. PCIT-1, PUNE, PUNE

In the result, appeal of the assessee is dismissed

ITA 944/PUN/2024[2018-19]Status: DisposedITAT Pune31 Jan 2025AY 2018-19

Bench: Dr.Dipak P. Ripote & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.944/Pun/2024 िनधा"रण वष" / Assessment Year : 2018-19 M/S.Ehealthsystem Health- V The Pr.Cit-1, Care Ltd., S Pune. 1073, Bhosatemostique, Opposite Symbiosis, Gokhate Road, Model Colony, Pune – 411016. Pan: Aadcn5780C Appellant/ Assessee Respondent /Revenue Assessee By Shri Pratik Sandbhor - Ar Revenue By Mr.Ajaykumar Keshari, Cit(Dr) Date Of Hearing 20/01/2025 Date Of Pronouncement 31/01/2025 आदेश/ Order Per Dr.Dipak P.Ripote, Am : This Is An Appeal Filed By The Assessee Against The Order Of Ld.Principal Commissioner Of Income Tax, Pune-1, Passed Under

Section 133(6)Section 263

…।आयकर अपीलीय अिधकरण ”बी” "ायपीठ पुणेम"। IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “B” :: PUNE BEFORE DR.DIPAK P. RIPOTE, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA No.944/PUN/2024 िनधा"रण वष" / Assessment Year : 2018-19 M/s.EHealthsystem Health- V The Pr.CIT-1, Care Ltd., s Pune. 1073, BhosateMostique, Opposite Symbiosis, Gokhate Road, Model Colony, Pune – 411016. PAN: AADCN5780C Appellant/ Assessee Respondent /Revenue Assessee by Shri Pratik Sandbhor - AR Revenue by Mr.Ajaykumar Keshari, CIT(DR) Date of hearing 20/01/2025 Date of pronouncement 31/01/2025 आदेश/ ORDER PER…

SHREEJI ASSOCIATES,VADODARA vs. THE PR. CIT-1, VADODARA

In the result, Ground No. 2 of the assessee’s appeal is dismissed

ITA 222/AHD/2022[2017-18]Status: DisposedITAT Ahmedabad17 Jan 2025AY 2017-18

Bench: Dr. Brr Kumar & Shri Siddhartha Nautiyal

For Appellant: Shri Manish J. Shah, Shri Jimi Patel & ShriFor Respondent: Shri Prothviraj Meena, CIT DR
Section 142(1)Section 143(3)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD BEFORE DR. BRR KUMAR, VICE PRESIDENT & SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER I.T.A. No.222/Ahd/2022 (Assessment Year: 2017-18) Shreeji Associates, Vs. Principal Commissioner of C-45, Anandvan Society, Income Tax, Nr. Navyug School, Samaroad, Vadodara-1 Vadodara-390008 [PAN No.ABTFS9373G] (Appellant) .. (Respondent) Appellant by : Shri Manish J. Shah, Shri Jimi Patel & Shri Rushin Patel, A.Rs. Respondent by: Shri Prothviraj Meena, CIT DR 24.10.2024 Date of Hearing Date of Pronouncement 17.01.2025 O R D E R PER SIDDHARTHA NAUTIYAL - JUDICIAL MEMBER: Th…

BHUVNESHWARI VYAPAAR PRIVATE LTD ,MUMBAI vs. PRINCIPLE COMMISSIONER OF INCOME TAX P-CIT,MUMBAI-1, MUMBAI

In the result, appeal of the assessee is allowed

ITA 1297/MUM/2022[2010-11]Status: DisposedITAT Mumbai14 Feb 2023AY 2010-11

Bench: Shri Prashant Maharishi, Am & Shri Pavan Kumar Gadale, Jm Bhuvneshwari Vyapaar Private Limited Pcit,Mumbai-1 710/A Wing Dattani Plaza Room No. 330, 3 R D Floor, Aayakar Vs. Commercial Premises, Safed Pool, Bhavan, M.K.Road, Mumbai-400 020 Andheri Kurla Road, Andheri East, Mumbai- 400 072 (Appellant) (Respondent) Pan No. Aadcb4386N

For Appellant: Shri. Prakash G. Jhunjhunwala, CAFor Respondent: Dr. Mahesh Akhade, CIT DR
Section 131Section 143Section 148Section 263Section 263(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI PAVAN KUMAR GADALE, JM Bhuvneshwari Vyapaar Private Limited PCIT,Mumbai-1 710/A Wing Dattani Plaza Room No. 330, 3 r d Floor, Aayakar Vs. Commercial Premises, safed pool, Bhavan, M.K.Road, Mumbai-400 020 Andheri Kurla Road, Andheri East, Mumbai- 400 072 (Appellant) (Respondent) PAN No. AADCB4386N Assessee by : Shri. Prakash G. Jhunjhunwala, CA & Abhishek Jhunjhunwala Revenue by : Dr. Mahesh Akhade, CIT DR. Date of hearing: 16.11.2022 Date of pronouncement : 14.02.2022 O R D E R PER PRASHANT MAHARISHI, AM: 01…

BHARTESH JAIN,JAIPUR vs. PCIT, JAIPUR-1, JAIPUR

ITA 326/JPR/2022[2017-18]Status: DisposedITAT Jaipur31 Jan 2023AY 2017-18

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Sh. Manish AgarwalFor Respondent: Sh. Ajay Malik, CIT
Section 143(3)Section 263

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Mk0 ,l- lhrky{eh]U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;djvihy la-@ITA No. 326/JP/2022 fu/kZkj.ko"kZ@AssessmentYear : 2017-18 cuke Bhartesh Jain PCIT, 53, Syopur Road Siyaram Nagar, Vs. Jaipur-1, Jaipur Near Sector 64, Jaipur LFkk;hys[kk la-@thvkbZvkj la-@PAN/GIR No.: AIOPJ 6618 D vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@Assesseeby : Sh. Manish Agarwal jktLo dh vksj ls@Revenue by: Sh. Ajay Ma…

JANATA TRADERS,GADAG vs. PRINCIPAL COMMISSIONER OF INCOME TAX, HUBLI

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

ITA 401/BANG/2022[2017-18]Status: DisposedITAT Bangalore26 Oct 2022AY 2017-18

Bench: Shri N.V. Vasudevan & Shri Chandra Poojariassessment Year: 2017-18

For Appellant: Smt. Girija, A.RFor Respondent: Dr. G. Manoj Kumar, D.R
Section 143(3)Section 263Section 69A

…ITA No.401/Bang/2022 Janata Traders, Gadag IN THE INCOME TAX APPELLATE TRIBUNAL “B’’ BENCH: BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER Assessment Year: 2017-18 Janata Traders Namjoshi Road, Principal CIT Gadag 582 101 Vs. Hubli 580 025 PAN NO : AABFJ1358F APPELLANT RESPONDENT Appellant by : Smt. Girija, A.R. Respondent by : Dr. G. Manoj Kumar, D.R. Date of Hearing : 26.10.2022 Date of Pronouncement : 26.10.2022 O R D E R PER CHANDRA POOJARI, ACCOUNTANT MEMBER: This appeal by assessee is directed against the order of Principal CIT passed u/s 263 of t…

SOMA ENTERPRISE LIMITED,HYDERABAD vs. THE PCIT (CENTRAL), MUMBAI-1, MUMBAI

In the result, all the appeals of the assessee are partly allowed

ITA 1145/MUM/2022[2017-18]Status: DisposedITAT Mumbai19 Oct 2022AY 2017-18
Section 115JSection 132Section 132(4)Section 143(3)Section 14ASection 153ASection 154Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘E‘ BENCH MUMBAI BEFORE: SHRI M.BALAGANESH, ACCOUNTANT MEMBER & SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER ITA No.1137/Mum/2022 to 1145/Mum/2022 (Assessment Year :2009-10 to 2017-18) M/s. Soma Enterprise Vs. The PCIT (Central) Limited Mumbai-1 Room No.1001, 10th Floor 8-2-624/1, Hi Point Road No.10, Banjara Hills Pratishtha Bhavan Hyderabad – 500 034 Old CGO Annexe, M.K.Road Mumbai-400020 PAN/GIR No.AACCS8242F (Appellant) .. (Respondent) Assessee by Shri Gaurav Bansal Revenue by Shri A.B. Koli Date of Hearing 28/09/2022 Date of Pronouncement 19/10/2022 आदेश / O R D E R PER…

SOMA ENTERPRISE LIMITED,HYDERABAD vs. THE PCIT (CENTRAL), MUMBAI-1, MUMBAI

In the result, all the appeals of the assessee are partly allowed

ITA 1144/MUM/2022[2016-2017]Status: DisposedITAT Mumbai19 Oct 2022AY 2016-2017
Section 115JSection 132Section 132(4)Section 143(3)Section 14ASection 153ASection 154Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘D‘ BENCH MUMBAI BEFORE: SHRI M.BALAGANESH, ACCOUNTANT MEMBER & SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER ITA No.1137/Mum/2022 to 1145/Mum/2022 (Assessment Year :2009-10 to 2017-18) M/s. Soma Enterprise Vs. The PCIT (Central) Limited Mumbai-1 Room No.1001, 10th Floor 8-2-624/1, Hi Point Road No.10, Banjara Hills Pratishtha Bhavan Hyderabad – 500 034 Old CGO Annexe, M.K.Road Mumbai-400020 PAN/GIR No.AACCS8242F (Appellant) .. (Respondent) Assessee by Shri Gaurav Bansal Revenue by Shri A.B. Koli Date of Hearing 28/09/2022 Date of Pronouncement 19/10/2022 आदेश / O R D E R PER…

SOMA ENTERPRISE LIMITED,MUMBAI vs. THE PCIT (CENTRAL), MUMBAI-1, MUMBAI

In the result, all the appeals of the assessee are partly allowed

ITA 1143/MUM/2022[2015-16]Status: DisposedITAT Mumbai19 Oct 2022AY 2015-16
Section 115JSection 132Section 132(4)Section 143(3)Section 14ASection 153ASection 154Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘D‘ BENCH MUMBAI BEFORE: SHRI M.BALAGANESH, ACCOUNTANT MEMBER & SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER ITA No.1137/Mum/2022 to 1145/Mum/2022 (Assessment Year :2009-10 to 2017-18) M/s. Soma Enterprise Vs. The PCIT (Central) Limited Mumbai-1 Room No.1001, 10th Floor 8-2-624/1, Hi Point Road No.10, Banjara Hills Pratishtha Bhavan Hyderabad – 500 034 Old CGO Annexe, M.K.Road Mumbai-400020 PAN/GIR No.AACCS8242F (Appellant) .. (Respondent) Assessee by Shri Gaurav Bansal Revenue by Shri A.B. Koli Date of Hearing 28/09/2022 Date of Pronouncement 19/10/2022 आदेश / O R D E R PER…

SOMA ENTERPRISES LIMITED,TELANGANA vs. THE PCIT (CENTRAL),MUMBAI-1, MUMBAI

In the result, all the appeals of the assessee are partly allowed

ITA 1142/MUM/2022[2014-2015]Status: DisposedITAT Mumbai19 Oct 2022AY 2014-2015
Section 115JSection 132Section 132(4)Section 143(3)Section 14ASection 153ASection 154Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘D‘ BENCH MUMBAI BEFORE: SHRI M.BALAGANESH, ACCOUNTANT MEMBER & SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER ITA No.1137/Mum/2022 to 1145/Mum/2022 (Assessment Year :2009-10 to 2017-18) M/s. Soma Enterprise Vs. The PCIT (Central) Limited Mumbai-1 Room No.1001, 10th Floor 8-2-624/1, Hi Point Road No.10, Banjara Hills Pratishtha Bhavan Hyderabad – 500 034 Old CGO Annexe, M.K.Road Mumbai-400020 PAN/GIR No.AACCS8242F (Appellant) .. (Respondent) Assessee by Shri Gaurav Bansal Revenue by Shri A.B. Koli Date of Hearing 28/09/2022 Date of Pronouncement 19/10/2022 आदेश / O R D E R PER…

SOMA ENTERPRISES LIMITED ,TELAGANA vs. THE PCIT (CENTRAL),MUMBAI-1, MUMBAI

In the result, all the appeals of the assessee are partly allowed

ITA 1141/MUM/2022[2013-2014]Status: DisposedITAT Mumbai19 Oct 2022AY 2013-2014
Section 115JSection 132Section 132(4)Section 143(3)Section 14ASection 153ASection 154Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘D‘ BENCH MUMBAI BEFORE: SHRI M.BALAGANESH, ACCOUNTANT MEMBER & SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER ITA No.1137/Mum/2022 to 1145/Mum/2022 (Assessment Year :2009-10 to 2017-18) M/s. Soma Enterprise Vs. The PCIT (Central) Limited Mumbai-1 Room No.1001, 10th Floor 8-2-624/1, Hi Point Road No.10, Banjara Hills Pratishtha Bhavan Hyderabad – 500 034 Old CGO Annexe, M.K.Road Mumbai-400020 PAN/GIR No.AACCS8242F (Appellant) .. (Respondent) Assessee by Shri Gaurav Bansal Revenue by Shri A.B. Koli Date of Hearing 28/09/2022 Date of Pronouncement 19/10/2022 आदेश / O R D E R PER…

SOMA ENTERPRISES LIMITED,TELANGANA vs. THE PCIT,(CENTRAL)-MUMBAI-1, MUMBAI

In the result, all the appeals of the assessee are partly allowed

ITA 1140/MUM/2022[2012-2013]Status: DisposedITAT Mumbai19 Oct 2022AY 2012-2013
Section 115JSection 132Section 132(4)Section 143(3)Section 14ASection 153ASection 154Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘D‘ BENCH MUMBAI BEFORE: SHRI M.BALAGANESH, ACCOUNTANT MEMBER & SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER ITA No.1137/Mum/2022 to 1145/Mum/2022 (Assessment Year :2009-10 to 2017-18) M/s. Soma Enterprise Vs. The PCIT (Central) Limited Mumbai-1 Room No.1001, 10th Floor 8-2-624/1, Hi Point Road No.10, Banjara Hills Pratishtha Bhavan Hyderabad – 500 034 Old CGO Annexe, M.K.Road Mumbai-400020 PAN/GIR No.AACCS8242F (Appellant) .. (Respondent) Assessee by Shri Gaurav Bansal Revenue by Shri A.B. Koli Date of Hearing 28/09/2022 Date of Pronouncement 19/10/2022 आदेश / O R D E R PER…

SOMA ENTERPRISES LIMITED,MUMBAI vs. THE PCIT,(CENTRAL)-MUMBAI-1, MUMBAI

In the result, all the appeals of the assessee are partly allowed

ITA 1139/MUM/2022[2011-12]Status: DisposedITAT Mumbai19 Oct 2022AY 2011-12
Section 115JSection 132Section 132(4)Section 143(3)Section 14ASection 153ASection 154Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘D‘ BENCH MUMBAI BEFORE: SHRI M.BALAGANESH, ACCOUNTANT MEMBER & SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER ITA No.1137/Mum/2022 to 1145/Mum/2022 (Assessment Year :2009-10 to 2017-18) M/s. Soma Enterprise Vs. The PCIT (Central) Limited Mumbai-1 Room No.1001, 10th Floor 8-2-624/1, Hi Point Road No.10, Banjara Hills Pratishtha Bhavan Hyderabad – 500 034 Old CGO Annexe, M.K.Road Mumbai-400020 PAN/GIR No.AACCS8242F (Appellant) .. (Respondent) Assessee by Shri Gaurav Bansal Revenue by Shri A.B. Koli Date of Hearing 28/09/2022 Date of Pronouncement 19/10/2022 आदेश / O R D E R PER…

SOMA ENTERPRISES LIMITED,MUMBAI vs. THE PCIT,(CENTRAL)-MUMBAI-1, MUMBAI

In the result, all the appeals of the assessee are partly allowed

ITA 1138/MUM/2022[2010-2011]Status: DisposedITAT Mumbai19 Oct 2022AY 2010-2011
Section 115JSection 132Section 132(4)Section 143(3)Section 14ASection 153ASection 154Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘D‘ BENCH MUMBAI BEFORE: SHRI M.BALAGANESH, ACCOUNTANT MEMBER & SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER ITA No.1137/Mum/2022 to 1145/Mum/2022 (Assessment Year :2009-10 to 2017-18) M/s. Soma Enterprise Vs. The PCIT (Central) Limited Mumbai-1 Room No.1001, 10th Floor 8-2-624/1, Hi Point Road No.10, Banjara Hills Pratishtha Bhavan Hyderabad – 500 034 Old CGO Annexe, M.K.Road Mumbai-400020 PAN/GIR No.AACCS8242F (Appellant) .. (Respondent) Assessee by Shri Gaurav Bansal Revenue by Shri A.B. Koli Date of Hearing 28/09/2022 Date of Pronouncement 19/10/2022 आदेश / O R D E R PER…

SOMA ENTERPRISES LIMITED ,MUMBAI vs. THE PCIT(CENTRAL),MUMBAI-1, MUMBAI

In the result, all the appeals of the assessee are partly allowed

ITA 1137/MUM/2022[2009-10]Status: DisposedITAT Mumbai19 Oct 2022AY 2009-10
Section 115JSection 132Section 132(4)Section 143(3)Section 14ASection 153ASection 154Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘D‘ BENCH MUMBAI BEFORE: SHRI M.BALAGANESH, ACCOUNTANT MEMBER & SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER ITA No.1137/Mum/2022 to 1145/Mum/2022 (Assessment Year :2009-10 to 2017-18) M/s. Soma Enterprise Vs. The PCIT (Central) Limited Mumbai-1 Room No.1001, 10th Floor 8-2-624/1, Hi Point Road No.10, Banjara Hills Pratishtha Bhavan Hyderabad – 500 034 Old CGO Annexe, M.K.Road Mumbai-400020 PAN/GIR No.AACCS8242F (Appellant) .. (Respondent) Assessee by Shri Gaurav Bansal Revenue by Shri A.B. Koli Date of Hearing 28/09/2022 Date of Pronouncement 19/10/2022 आदेश / O R D E R PER…

NEPAL SINGH RATHOD (HUF),HUBLI vs. PRINCIPAL COMMISSIONER OF INCOME TAX, HUBLI, HUBLI

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

ITA 400/BANG/2022[2017-18]Status: DisposedITAT Bangalore28 Sept 2022AY 2017-18

Bench: Shri N.V. Vasudevan & Shri Chandra Poojariassessment Year: 2017-18

For Appellant: Shri K.R. Pradeep &For Respondent: Shri Sumer Singh Meena, D.R
Section 142(1)Section 143(2)Section 143(3)Section 263

…ITA No.400/Bang/2022 Nepal Singh Rathod (HUF), Hubli +IN THE INCOME TAX APPELLATE TRIBUNAL “A’’ BENCH: BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER Assessment Year: 2017-18 Nepal Singh Rathod (HUF) Flat No.401, B Block Ramdatt Apts Keshwapur Vs. Principal CIT Hubli 580 023 Hubli PAN NO : AAHHN3255R APPELLANT RESPONDENT Appellant by : Shri K.R. Pradeep & Smt. G.P. Girija, A.Rs Respondent by : Shri Sumer Singh Meena, D.R. Date of Hearing : 27.09.2022 Date of Pronouncement : 28.09.2022 O R D E R PER CHANDRA POOJARI, ACCOUNTANT MEMBER: This appeal by asse…

OM PRAKASH AGARWAL,JAIPUR vs. PRINCIPAL COMMISSIONER OF INCOME TAX,JAIPUR-1, JAIPUR

In the result, the appeal is allowed

ITA 204/JPR/2022[2017-18]Status: DisposedITAT Jaipur29 Aug 2022AY 2017-18

Bench: Us. In This Appeal The Assessee Has Raised The Following Grounds Of Appeal:-

For Appellant: Shri Praveen Saraswat (C.A.)For Respondent: Shri Sanjay Dhariwal (CIT)
Section 131Section 142(1)Section 143(1)Section 143(2)Section 263

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,’B’ JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA No. 204/JP/2022 fu/kZkj.k o"kZ@Assessment Years : 2017-18 cuke Om Prakash Agarwal Principal Commissioner of Vs. 256, Chhoti Chaupar, Income Tax, Jaipur-1, Jaipur. Jaipur-302003. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: ABWPA 2846 D vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Praveen Saraswat (C.A.)…

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