PCIT v. Shreeji Prints (P) Ltd.

130 Taxmann.com 293High Court2021#2551 most cited

What is PCIT v. Shreeji Prints (P) Ltd. authority for?

A revision under Section 263 is invalid if the Commissioner relies on Explanation 2 to Section 263 without providing the assessee with a show cause notice and an opportunity to be heard. The Supreme Court has affirmed this principle, dismissing the Revenue's appeal.

45

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2021 to 2025.

Also referred to as

PCIT v. Shreeji Prints (P) Ltd. · Section 263 · Explanation 2 to Section 263 · show cause notice · opportunity of being heard · revisionary power · prejudicial to interest of revenue · Gujarat High Court · Supreme Court dismissal of SLP

Sections most often in play

Section 143(3)Section 263Section 80GSection 80IASection 135Section 147Section 14ASection 32
Read the full judgment

Issues it is cited on

section 86section 263(2)section 198section 92elack of enquiryinadequate enquiryrelated party transactionsection 115jb(2)section 263(1)specified domestic transactioncredit for tdsprejudicial to interest of revenue

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

Sadhu Salian, Udupi vs. Principal Commissioner of Income Tax, Central, Bengaluru

In the result, the appeal by the assessee is allowed

ITA 457/BANG/2022[2018-19]Status: DisposedITAT Bangalore27 Jul 2022AY 2018-19

Bench: Shri N.V. Vasudevan, Vice Preseident & Shri Padmavathy Sassessment Year : 2018-19

For Appellant: Shri V. Srinivasan, AdvocateFor Respondent: Smt. Susan Dolores George, CIT(OSD)
Section 143Section 153DSection 263

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESEIDENT AND SHRI PADMAVATHY S, ACCOUNTANT MEMBER Assessment year : 2018-19 Sadhu Salian, Vs. The Principal Commissioner of D.No.16, MMV Bhavan, Income Tax [Central], Bunder Malpe, Bengaluru. Udupi – 576 106. PAN: ASZPS 5632F APPELLANT RESPONDENT Appellant by : Shri V. Srinivasan, Advocate Respondent by : Smt. Susan Dolores George, CIT(OSD) Date of hearing : 21.07.2022 Date of Pronouncement : 27.07.2022 O R D E R Per Padmavathy S., Accountant Member This appeal by the assessee is against the order of the Principal C…

Vanishree Holabsu Shettar, Guledgudd vs. Principal Commissioner of Income Tax, Hubli

In the result, the appeal is allowed in favour of the assessee

ITA 270/BANG/2022[2017-18]Status: DisposedITAT Bangalore25 Jul 2022AY 2017-18

Bench: Shri George George K. & Ms. Padmavathy Sassessment Year : 2017-18

For Appellant: Shri Ravi Shankar, AdvocateFor Respondent: Shri Srinivas T. Bidari, CIT(DR)(ITAT), Bengaluru
Section 143(3)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K., JUDICIAL MEMBER AND Ms. PADMAVATHY S, ACCOUNTANT MEMBER Assessment year : 2017-18 Vanishree Holabasu Shettar, Vs. The Principal Commissioner # 1, Hiral Street, of Income Tax, Behind Darak Medical, Hubli. Post : Guledgudd – 587 203. PAN: AEKPM 1689M APPELLANT RESPONDENT Appellant by : Shri Ravi Shankar, Advocate Respondent by : Shri Srinivas T. Bidari, CIT(DR)(ITAT), Bengaluru. Date of hearing : 14.07.2022 Date of Pronouncement : 25.07.2022 O R D E R Per Padmavathy S., Accountant Member This appeal by the assessee is agai…

Radiant Life Care Mumbai P. Ltd., Mumbai vs. Pr. CIT-3, Mumbai

In the result, the appeals of the assessee are dismissed

ITA 896/MUM/2021[2016-17]Status: DisposedITAT Mumbai31 May 2022AY 2016-17

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal () Assessment Year: 2015-16 & Assessment Year: 2016-17 Radiant Life Care Mumbai Pvt. Ltd., Principle Commissioner Of 401, 4Th Floor Man Excellenza, S.V. Income Tax Mumbai-3, Road, Vile Parle (W), Vs. R. No. 612, 6Th Floor, Aayakar Mumbai-400056. Bhavan, Maharishi Karve Road, Mumbai-400020. Pan No. Aagcr 9198 D Appellant Respondent

For Appellant: Dr. K. Shivaram, Sr. Advocate &For Respondent: Mr. Prabhat Kumar Gupta, CIT-DR
Section 143(3)Section 263Section 32Section 56(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND MS. KAVITHA RAJAGOPAL (JUDICIAL MEMBER) Assessment Year: 2015-16 & Assessment Year: 2016-17 Radiant Life Care Mumbai Pvt. Ltd., Principle Commissioner of 401, 4th Floor Man Excellenza, S.V. Income Tax Mumbai-3, Road, Vile Parle (W), Vs. R. No. 612, 6th floor, Aayakar Mumbai-400056. Bhavan, Maharishi Karve Road, Mumbai-400020. PAN No. AAGCR 9198 D Appellant Respondent Assessee by : Dr. K. Shivaram, Sr. Advocate & Mr. Rahul Hakani, Advocate Revenue by : Mr. Prabhat Kumar Gupta, CIT-DR Date of Hearing :…

Radiant Life Care Mumbai P. Ltd., Mumbai vs. Pr. CIT-3, Mumbai

In the result, the appeals of the assessee are dismissed

ITA 895/MUM/2021[2015-16]Status: DisposedITAT Mumbai31 May 2022AY 2015-16

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal () Assessment Year: 2015-16 & Assessment Year: 2016-17 Radiant Life Care Mumbai Pvt. Ltd., Principle Commissioner Of 401, 4Th Floor Man Excellenza, S.V. Income Tax Mumbai-3, Road, Vile Parle (W), Vs. R. No. 612, 6Th Floor, Aayakar Mumbai-400056. Bhavan, Maharishi Karve Road, Mumbai-400020. Pan No. Aagcr 9198 D Appellant Respondent

For Appellant: Dr. K. Shivaram, Sr. Advocate &For Respondent: Mr. Prabhat Kumar Gupta, CIT-DR
Section 143(3)Section 263Section 32Section 56(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND MS. KAVITHA RAJAGOPAL (JUDICIAL MEMBER) Assessment Year: 2015-16 & Assessment Year: 2016-17 Radiant Life Care Mumbai Pvt. Ltd., Principle Commissioner of 401, 4th Floor Man Excellenza, S.V. Income Tax Mumbai-3, Road, Vile Parle (W), Vs. R. No. 612, 6th floor, Aayakar Mumbai-400056. Bhavan, Maharishi Karve Road, Mumbai-400020. PAN No. AAGCR 9198 D Appellant Respondent Assessee by : Dr. K. Shivaram, Sr. Advocate & Mr. Rahul Hakani, Advocate Revenue by : Mr. Prabhat Kumar Gupta, CIT-DR Date of Hearing :…

M/S. Savalia Cotton Ginning & Processing Pvt. Ltd., Rajkot-Gujarat vs. The Commissioner of Income Tax-1, Rajkot-Gujarat

In the result, the appeal of the assessee is allowed

ITA 12/RJT/2021[2016-17]Status: DisposedITAT Rajkot14 Dec 2021AY 2016-17

Bench: Shri Rajpal Yadav & Shri Waseem Ahmedअपील सं./Ita No.12/Rjt/2021 िनधा"रण वष"/Asstt. Year: 2016-2017 Savalia Cotton Ginning & Pressing Pr. Commissioner Of Pvt. Ltd., Vs. Income Tax-1, Plot No.242, Rajkot. Opp. 66 Kva Power Station, Shaper(Veraval) Dist. Rajkot.

For Appellant: Shri R.D. Lalchandani, A.RFor Respondent: Shri Ajay Pratap Singh, C.I.T. D.R
Section 142(1)Section 143(3)Section 263Section 68

…आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH, RAJKOT (CONDUCTED THROUGH E-COURT AT AHMEDABAD) BEFORE SHRI RAJPAL YADAV, VICE PRESIDENT AND SHRI WASEEM AHMED, ACCOUNTANT MEMBER अपील सं./ITA No.12/Rjt/2021 िनधा"रण वष"/Asstt. Year: 2016-2017 Savalia Cotton Ginning & Pressing Pr. Commissioner of Pvt. Ltd., Vs. Income Tax-1, Plot No.242, Rajkot. Opp. 66 KVA Power Station, Shaper(Veraval) Dist. Rajkot. PAN: AAECS9628M (Applicant) (Respondent) Assessee by : Shri R.D. Lalchandani, A.R Revenue by : Shri Ajay Pratap Singh, C.I.T. D.R सुनवाई क" तारीख/Date of Hearing : 24/11/2021…