PCIT v. Venus Woolen Mills

105 Taxmann.com 287High Court2019#8857 most cited
12

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2020 to 2025.

Sections most often in play

Section 10(38)Section 115BBESection 133ASection 142(1)Section 143(3)Section 145Section 14ASection 2(47)

Issues it is cited on

malabar industrialerroneous and prejudicialsection 263section 26appeal before the tribunalprescribedcompanysection 143(3)indiabusinesspersoninterest

Judgments citing PCIT v. Venus Woolen Mills

THE PR. COMMISSIONER OF INCOME-TAX vs. M/S. TE CONNECTIVITY INDIA PVT. LTD.,

Accordingly dispose of the appeal as allowed

ITA/53/2024HC Karnataka05 Jun 2025

Bench: ACTING CHIEF JUSTICE,S RACHAIAH

Section 143(2)Section 143(3)Section 144C(13)Section 260ASection 263Section 40

…- 1 - ITA No.53 of 2024 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 5TH DAY OF JUNE, 2025 PRESENT THE HON'BLE MR V KAMESWAR RAO, ACTING CHIEF JUSTICE AND THE HON'BLE MR JUSTICE S RACHAIAH ITA NO. 53 OF 2024 BETWEEN: 1 . THE PR. COMMISSIONER OF INCOME-TAX, 5TH FLOOR, BMTC BUILDING, 80 FEET ROAD, KORMANGALA, BENGALURU - 560 095. 2 . THE PR. COMMISSIONER OF INCOME TAX-2, PRESENT ADDRESS, DCIT, CIRCLE-7(1)(1), 2ND FLOOR, BMTC BUILDING, 80 FEET ROAD, KORMANGALA, BENGALURU - 560 095. ...APPELLANTS (BY SRI. SUSHAL TIWARI N, ADVOCATE) AND: M/S. TE C…

POONAM MARWAHA,AMRITSAR vs. ACIT DCIT CEN CIR, AMRITSAR

ITA 306/ASR/2024[2019-20]Status: DisposedITAT Amritsar09 Jan 2025AY 2019-20

Bench: Sh. Vikram Singh Yadav & Sh. Udayan Dasgupta

Section 115BSection 143(3)Section 263Section 263(1)Section 44ASection 69

…I.T.A. No. 306/Asr/2024 Poonam Marwaha v. ACIT DCIT IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR (VIRTUAL COURT) BEFORE SH. VIKRAM SINGH YADAV, ACCOUNTANT MEMBER AND SH. UDAYAN DASGUPTA, JUDICIAL MEMBER I.T.A. No. 306/Asr/2024 Assessment Year: 2019-20 Poonam Marwaha H. No. 102 Rose Street, Majitha Road, Bhawani Nagar, Amritsar, Punjab 143001 [PAN: DIVPM 1655M] (Appellant) Vs. ACIT, DCIT Central Circle, Amritsar (Respondent) Appellant by Respondent by Date of Hearing Date of Pronouncement : Sh. Rohit Kapoor, CA and Sh. V.S. Aggarwal, ITP : Sh. Sunil Gautam, CIT-DR : 03.12.2024 : 09.01.2025 ORDER…

CAVINKARE PRIVATE LIMITED,CHENNAI vs. DCIT, CHENNAI

In the result, appeal of the assessee is allowed

ITA 1603/CHNY/2016[2011-12]Status: DisposedITAT Chennai23 Dec 2022AY 2011-12

Bench: Shri Mahavir Singh, Vice- & Shri Manoj Kumar Aggarwalआयकरअपीलसं./I.T.A.No.1603/Chny/2016 ("नधा"रणवष" / Assessment Year: 2011-12) M/S. Cavinkare Private Ltd. Vs The Deputy Commissioner Of 12, Cavin Ville, Income Tax, Cenotaph Road, Teynampet Company Circle-I(3) Chennai-600 018. Chennai-600 034. Pan:Aaacb 3754B (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr. R.Mohan Reddy, CITFor Respondent: 24.11.2022
Section 143(3)Section 14ASection 263Section 35Section 36(1)(ii)

…आयकर अपील"य अ"धकरण,‘ए’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘A’ BENCH, CHENNAI "ी महावीर "संह, उपा य! एवं "ी मनोज कुमार अ%वाल, लेखा सद(य के सम! BEFORE SHRI MAHAVIR SINGH, VICE-PRESIDENT AND SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER आयकरअपीलसं./I.T.A.No.1603/Chny/2016 ("नधा"रणवष" / Assessment Year: 2011-12) M/s. Cavinkare Private Ltd. Vs The Deputy Commissioner of 12, Cavin Ville, Income Tax, Cenotaph Road, Teynampet Company Circle-I(3) Chennai-600 018. Chennai-600 034. PAN:AAACB 3754B (अपीलाथ"/Appellant) (""यथ"/Respondent) : Mr. T.Banusekar, C.A अपीलाथ"क"ओरसे/ Appellant by : Mr. R.Mohan Redd…

ROCKSALT INTERACTIVE GAMES PRIVATE LIMITED ,HYDERABAD vs. INCOME TAX OFFICER, WARD-3(2) , HYDERABAD

In the result, the appeal of the assessee is allowed

ITA 403/HYD/2020[2015-16]Status: DisposedITAT Hyderabad12 Dec 2022AY 2015-16

Bench: Shri Rama Kanta Panda & Shri Laliet Kumarm/S. Rocksalt Interactive Income Tax Officer, Vs. Games Pvt. Ltd., Ward 3(2), Hyderabad. Hyderabad. Pan Aafcr3033A (Appellant) (Respondent) Appellant By : Shri P. Murali Mohan Rao, C.A. Respondent By : Shri Vijay Bhaskar Reddy, Cit-Dr Date Of Hearing : 16.11.2022 Date Of Pronouncement : 12.12.2022 O R D E R Per Shri Laliet Kumar, J.M. : This Appeal Filed By The Assessee Is Directed Against The Order Dt.30.03.2020 Of The Learned Pr. Commissioner Of Income Tax/Cit-3, Hyderabad Relating To Assessment Year 2015-16 U/S. 263 Of The Income Tax Act, 1961 (In Short ‘The Act’).

For Appellant: Shri P. Murali Mohan RaoFor Respondent: Shri Vijay Bhaskar
Section 139Section 139(1)Section 263Section 72Section 73Section 73ASection 74Section 74ASection 80

…d business losses is in utter disregard of the provisions of I.T. Act. Reliance is also placed on the-following case laws: 1. Aruba Mills - 231 ITR 50 Supreme Court 2. Nine Star Enterprises Pvt. Ltd. 30 Taxmann.com 57 Hyderabad Tribunal. 3. Venus Woolen Mills 105 Taxmann.com 287 P&H 4. Dharti Dredging & Infra Ltd. 35 Taxmann.com 563 Hyderabad Tribunal 5. Mahalaxmi Liquor Promoters Pvt. Ltd. 29 Taxamann.com 70 Hyderabad Tribunal 6. In the light of the above discussions, the order dated 15.11.2017 passed by the AO, on the issues raised in the show-cause letters, as mentioned above, is treated as erroneous to the ex…

SHRI CHANDRASEKARAN JOSEPH VIJAY,,CHENNAI vs. ACIT, CENTRAL CIRCLE - 2 (2),, CHENNAI

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

ITA 3345/CHNY/2019[2016-17]Status: DisposedITAT Chennai13 May 2022AY 2016-17

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./I.T.A. No.3345/Chny/2019 िनधा"रण वष"/Assessment Year: 2016-17 Shri Chandrasekaran Joseph Vijay, Vs. The Assistant Commissioner Of 17/9, Vijay Shanthi Four Seasons, Income Tax, 7Th Cross Street, Shastri Nagar, Central Circle 2(2), Adyar, Chennai 600 020. Chennai. [Pan:Aabpv3488N] (अपीलाथ&/Appellant) ('(थ&/Respondent) अपीलाथ& की ओर से / Appellant By : Shri S. Sridhar, Advocate '(थ& की ओर से/Respondent By : Shri M. Rajan, Cit सुनवाई की तारीख/ Date Of Hearing 29.03.2022 : घोषणा की तारीख /Date Of Pronouncement : 13.05.2022 आदेश /O R D E R Per V. Durga Rao: This Appeal Filed By The Assessee Is Directed Against The Order Of The Ld. Principal Commissioner Of Income Tax, Chennai Dated 30.10.2019 Relevant To The Assessment Year 2016-17 Passed Under Section 263 Of The Income Tax Act, 1961 [“Act” In Short].

For Appellant: Shri S. Sridhar, AdvocateFor Respondent: Shri M. Rajan, CIT
Section 132Section 132(4)Section 143(3)Section 263Section 271(1)(c)Section 271ASection 274

…आयकर अपीलीय अिधकरण, ’सी’ "ायपीठ, चे"ई IN THE INCOME-TAX APPELLATE TRIBUNAL ‘C’ BENCH, CHENNAI "ी वी दुगा" राव "ाियक सद" एवं "ी जी. मंजुनाथा, लेखा सद" के सम$ Before Shri V. Durga Rao, Judicial Member & Shri G. Manjunatha, Accountant Member आयकर अपील सं./I.T.A. No.3345/Chny/2019 िनधा"रण वष"/Assessment Year: 2016-17 Shri Chandrasekaran Joseph Vijay, Vs. The Assistant Commissioner of 17/9, Vijay Shanthi Four Seasons, Income Tax, 7th Cross Street, Shastri Nagar, Central Circle 2(2), Adyar, Chennai 600 020. Chennai. [PAN:AABPV3488N] (अपीलाथ&/Appellant) ('(थ&/Respondent) अपीलाथ& की ओर से / Appellant by : Shri S. Sridhar…

DORAISWAMY SURESH (HUF),COIMBATORE vs. PCIT-1, COIMBATORE

In the result, appeal filed by the assessee is allowed

ITA 609/CHNY/2020[2015-16]Status: DisposedITAT Chennai13 Apr 2022AY 2015-16

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकरअपीलसं./I.T.A.No.609/Chny/2020 ("नधा"रणवष" / Assessment Year: 2015-16) Doraiswamy Suresh (Huf), Vs Assistant Commissioner Of 4, Ramalinga Adigalar Nagar, Income Tax, Nehru Nagar, Kalapatti, Non-Corporate Circle-2, Coimbatore-641 014. Coimbatore. Pan: Aaihd 1367H (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr. M.Rajan, CIT &
Section 143(3)Section 154Section 263

…आयकर अपील"य अ"धकरण, ‘सी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘C’ BENCH, CHENNAI "ी वी.दुगा" राव, "या"यक सद"य एवं "ी जी.मंजुनाथ, लेखा सद"य के सम% BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER आयकरअपीलसं./I.T.A.No.609/Chny/2020 ("नधा"रणवष" / Assessment Year: 2015-16) Doraiswamy Suresh (HUF), Vs Assistant Commissioner of 4, Ramalinga Adigalar Nagar, Income Tax, Nehru Nagar, Kalapatti, Non-Corporate Circle-2, Coimbatore-641 014. Coimbatore. PAN: AAIHD 1367H (अपीलाथ"/Appellant) (""यथ"/Respondent) : Mr. D.Anand, Advocate अपीलाथ" क" ओरसे/ Appellant by : Mr. M.Ra…

M/S FORTUNE METALIKS LIMITED,LUDHIANA vs. PR.CIT(CENTRAL), LUDHIANA

In the result appeal of the assessee is allowed

ITA 82/CHANDI/2021[2016-17]Status: DisposedITAT Chandigarh09 Mar 2022AY 2016-17
For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Shri Sandeep Dahiya, CIT-DR Khanna
Section 143(3)Section 263Section 263(1)Section 56(2)Section 56(2)(vii)

…demonstrates the fact that the transactions were not genuine. It was in this background that the revenue is relying upon the decision of the jurisdictional High Court in the case of Venus ITA 82 /CHD/2021 A.Y. 2016-17 Page 22 of 35 Woolen Mills Ltd. (2019) 105 Taxmann.com 287 (P&H) and decision of the Apex Court and the Calcutta High Court in the case of Raj Mandir Estates P.Ltd. (2017) 77 taxmann.com 285(S.C). 6.4 Addressing the argument advanced by the ld. AR that the AO has examined and discussed the entire case, attention was invited to para 4 of the assessment order where the Assessing Officer observes…

PAWANSUT MEDIA SERVICES PVT LTD,NEW DELHI vs. PR. CIT - 7, NEW DELHI

In the result, appeal of the assessee is allowed

ITA 534/DEL/2021[2015-16]Status: DisposedITAT Delhi14 Oct 2021AY 2015-16

Bench: Shri R.K. Panda & Shri Amit Shukla

For Appellant: Shri Kapil Goel, Advocate &For Respondent: Smt. Sushma Singh, CIT-DR
Section 143(3)Section 263Section 56(2)(viia)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “F” : DELHI [THROUGH VIDEO CONFERENCING] BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND SHRI AMIT SHUKLA, JUDICIAL MEMBER ITA.No.534/Del./2021 Assessment Year 2015-2016 Pawansut Media Services Pvt. Ltd., Delhi – 110019. The Principal PAN AAECP2155J Commissioner of Income vs. C/o. Shri Kapil Goel, Tax-7, C.R. Building, Advocate, F-26/124, ITO, I.P. Estate, New Delhi - 110 002. Sector-7, Rohini, Delhi – 110 085. (Appellant) (Respondent) For Assessee : Shri Kapil Goel, Advocate & Shri Sandeep Goel, Advocate For Revenue : Smt. Sushma Singh, CIT-DR Date of Hearing : 19…

RELIANCE LIFE SCIENCES P. LTD.,MUMBAI vs. PR. CIT-8, MUMBAI

The appeals stand allowed in terms of our above order

ITA 533/MUM/2021[2014-15]Status: DisposedITAT Mumbai05 Oct 2021AY 2014-15

Bench: Hon’Ble Shri Pavan Kumar Gadale, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am (Hearing Through Video Conferencing Mode) 1. आयकरअपील सं./ I.T.A. No.533/Mum/2021 (धििाारण वर्ा / Assessment Year: 2014-15) & 2. आयकरअपील सं./ I.T.A. No.534/Mum/2021 (धििाारण वर्ा / Assessment Year: 2015-16) Reliance Life Sciences Pvt. Ltd. Pr. Cit - 8 Dhirubhai Ambani Life Sciences Centre, Aaykar Bhavan, M. K. Road, बिाम/ R-282, Ttc Area Of Midc Mumbai-400 020 Vs. Thane Belapur Road, Rabale, Navi Mumbai-400 701 स्थायीलेखासं./जीआइआरसं./ Pan/Gir No. Aabcr-7594-L (अपीलाथी/Appellant) : (प्रत्यथी / Respondent) अपीलाथीकीओरसे/ Appellant By : Shri Nimesh Vora-Ld. Ar प्रत्यथीकीओरसे/Respondent By : Shri Anand Mohan-Ld. Cit-Dr सुनवाईकीतारीख/ : 07/09/2021 Date Of Hearing घोषणाकीतारीख / : 05/10/2021 Date Of Pronouncement आदेश / O R D E R Manoj Kumar Aggarwal () 1.1 As Per The Provisions Of Section 263 Of Income Tax Act, 1961, The Revenue Authorities Namely Pr. Commissioner Of Income Tax / Commissioner Of Income Tax Is Vested With The Supervisory Powers Of Suo-Moto Revision Of Any Order Passed By The Assessing Officer [Ao]. For The Said Purpose, The Appropriate Authority May Call For & Examine

For Appellant: Shri Nimesh Vora-Ld. ARFor Respondent: Shri Anand Mohan-Ld. CIT-DR
Section 263

…1 आयकर अपीलीय अधिकरण “के” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI माननीय श्री पवन कुमार गडाले, न्याययक सदस्य एवं माननीय श्री मनोज कुमार अग्रवाल ,लेखा सदस्य के समक्ष। BEFORE HON’BLE SHRI PAVAN KUMAR GADALE, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM (Hearing through Video Conferencing Mode) 1. आयकरअपील सं./ I.T.A. No.533/Mum/2021 (धििाारण वर्ा / Assessment Year: 2014-15) & 2. आयकरअपील सं./ I.T.A. No.534/Mum/2021 (धििाारण वर्ा / Assessment Year: 2015-16) Reliance Life Sciences Pvt. Ltd. Pr. CIT - 8 Dhirubhai Ambani Life Sciences Centre, Aaykar Bhavan, M. K. Road, बिाम/ R-282,…

M/S. ALOKIK STEELS PVT. LTD VILLAGE POST-PATAN, TEHSIL-KISHANGARH, DISTRICT-AJMER,KISHANGARH vs. PRINCIPAL COMMISSIONER OF INCOME TAX-II, JAIPUR, JAIPUR

In the result, appeal of the assessee is partly allowed in light of aforesaid directions

ITA 861/JPR/2019[2015-16]Status: DisposedITAT Jaipur03 Mar 2021AY 2015-16
For Appellant: Sh. Siddharth Ranka &For Respondent: Sh. B. K. Gupta (CIT)
Section 115BSection 263Section 3Section 69A

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, ‘B’ JAIPUR Jh lanhi xkslkbZ] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI SANDEEP GOSAIN, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 861/JP/2019 fu/kZkj.k o"kZ@Assessment Year :2015-16 cuke M/s Alokik Steels Pvt. Ltd. Principal Commissioner Vs. Village Post- Patan, of Income-Tax-II, Tehsil- Kishangarh, Jaipur District- Ajmer LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAGCA9590E vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Sh. Siddharth Ranka & Sh. S…

SWAMI KESHWANAND SHIKSHAN SANSTHAN,SIKAR vs. COMMISSIONER OF INCOME TAX (EXEMPTION), JAIPUR

In the result, appeal of the assessee is allowed partly

ITA 273/JPR/2020[2010-11]Status: DisposedITAT Jaipur18 Jan 2021AY 2010-11

Bench: Shri Sandeep Gosain, Jm & Shri Vikram Singh Yadav, Am Vk;Dj Vihy La-@Ita No. 273/Jp/2020 Assessment Year: 2010-11 Swami Keshwanand Sikshan Cuke C.I.T. (Exemption), Vs. Sansthan, Jaipur (Rajasthan). N.H.11, Bhadhadhar, Sikar-332315 (Raj) Pan No.: Aafts 2816 M Vihykfkhz@Appellant Izr;Fkhz@Respondent Fu/Kzkfjrh Dh Vksj Ls@ Assessee By : Shri Shafi Mohammed Chouhan (Adv) Jktlo Dh Vksj Ls@ Revenue By : Shri B.K. Gupta (Cit-Dr) Lquokbz Dh Rkjh[K@ Date Of Hearing : 21/10/2020 Mn?Kks"K.Kk Dh Rkjh[K@ Date Of Pronouncement : 18/01/2021 Vkns'K@ Order Per: Sandeep Gosain, J.M. The Present Appeal Has Been Filed By The Assessee Against The Order Of The Ld. Cit(Exemption), Jaipur Dated 16/03/2020 Passed U/S 263 Of The Income Tax Act, 1961 (In Short, The Act) For The A.Y. 2010-11, Wherein The Assessee Has Raised Following Grounds Of Appeal: “1. That The Order Of Ld. Commissioner Of Income Tax (Exemption), Jaipur Is Illegal & Against The Law Because The Ld. Assessing Officer Has Examined & Considered The Matter Involved In This Order. 2. That The Donation So Received Was Received For A Specific Purpose & Use, Hence It Was Corpus Donation. The Corpus Donation Cannot Be Treated As Part Of Income & Expenditure Account.

For Appellant: Shri Shafi Mohammed Chouhan (Adv)For Respondent: Shri B.K. Gupta (CIT-DR)
Section 148Section 263

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES “B”, JAIPUR Jh lanhi x®lkÃa] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE SHRI SANDEEP GOSAIN, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 273/JP/2020 Assessment Year: 2010-11 Swami Keshwanand Sikshan cuke C.I.T. (Exemption), Vs. Sansthan, Jaipur (Rajasthan). N.H.11, Bhadhadhar, Sikar-332315 (Raj) PAN No.: AAFTS 2816 M vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Shafi Mohammed Chouhan (Adv) jktLo dh vksj ls@ Revenue by : Shri B.K. Gupta (CIT-DR) lquokbZ…

SYSCOM CORPORATION PRIVATE LIMITED,MUMBAI vs. PR.CIT-3, MUMBAI

ITA 1608/MUM/2018[2012-13]Status: DisposedITAT Mumbai10 Jan 2020AY 2012-13

Bench: Shri S. Rifaur Rahman, Am & Shri Ravish Sood, Jm आयकरअपीलसं./ I.T.A. No. 1608/Mum/2018 (निर्धारणवर्ा / Assessment Year: 2012-13)

For Appellant: Shri Hariom TulsyanFor Respondent: Ms. Sunita Billa, DR
Section 10ASection 143(3)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, AM & SHRI RAVISH SOOD, JM आयकरअपीलसं./ I.T.A. No. 1608/Mum/2018 (निर्धारणवर्ा / Assessment Year: 2012-13) PCIT-3, M/s Syscom Corporation Pvt. Room No. 612, Ltd. 507, 5th floor, A, Sharda बिधम/ Aayakar Bhavan, M. K. Road, Chamber, Plot No. 31, Narsi Vs. Natha Street, Bhat Bazar Masjid, Mumbai-400 020 Chinchbunder, Mumbai-400 009 स्थायीलेखासं./जीआइआरसं./PAN No. AABCS2000C (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant by : Shri Hariom Tulsyan, AR प्रत्यथीकीओरसे/Respondentby : Ms. Sunita Billa, DR सुनवाईकीता…