PCIT v. Zuari Maroc Phosphates Ltd.

126 Taxmann.com 170High Court2021#12204 most cited
9

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2021 to 2025.

Also reported as

432 ITR 316

Sections most often in play

Section 142(1)Section 143(2)Section 143(3)Section 144BSection 263Section 263(1)Section 35D

Issues it is cited on

erroneous and prejudicialsection 263section 26section 142(1)section 143(3)interest

Judgments citing PCIT v. Zuari Maroc Phosphates Ltd.

ACC MINERAL RESOURCES LIMITED ,MUMBAI vs. PRINCIPLE COMMISSIONER OF INCOME TAX, MUMBAI-1, MUMBAI

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

ITA 2687/MUM/2024[2018-19]Status: DisposedITAT Mumbai24 Jul 2025AY 2018-19

Bench: Ms. Kavitha Rajagopal, Jm & Smt. Renu Jauhri, Am Acc Minerals Resources Limited Principal Commissioner Of Income 121, Cement House, Maharshi Karve Tax, Mumbai – 400 001. Vs. Road, Church Gate, Mumbai – 400020. Pan/Gir No. Aaact2214N (Appellant) : (Respondent) Assessee By : Shri Saurabh Soparkar (Virtually Appear) Respondent By : Shri Shekhar L. Gajbhiye, Cit Dr Date Of Hearing : 29.04.2025 Date Of Pronouncement : 24.07.2025 O R D E R Per Kavitha Rajagopal, J M: This Appeal Has Been Filed By The Assessee, Challenging The Order Of The Learned Principal Commissioner Of Income Tax, Mumbai -1 (‘Ld. Pcit’ For Short), Passed U/S.263 Of The Income Tax Act, 1961 (‘The Act'), Pertaining To The Assessment Year (‘A.Y.’ For Short) 2018-19. 2. The Assessee Has Raised The Following Grounds Of Appeal: 1. In Law & In The Facts & Circumstances Of The Appellant'S Case, Impugned Order U/S. 263 Of The Act Passed By Pcit-1, Mumbai Is Bad In Law & Deserves To Be Quashed. 2. In Law & In The Facts & Circumstances Of The Appellant'S Case, The Pcit-1, Mumbai Has Erred In Setting Aside The Assessment Order Dated 20.04.2021 Passed By The Assessing Officer Without Considering The Fact That The Assessing Officer During The Course Of Assessment Proceedings Has Already Gone Through Issue

For Appellant: Shri Saurabh Soparkar (Virtually appear)For Respondent: Shri Shekhar L. Gajbhiye, CIT DR
Section 142(1)Section 143(2)Section 143(3)Section 263Section 35D

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE MS. KAVITHA RAJAGOPAL, JM AND SMT. RENU JAUHRI, AM ACC Minerals Resources Limited Principal Commissioner of Income 121, Cement House, Maharshi Karve Tax, Mumbai – 400 001. Vs. Road, Church Gate, Mumbai – 400020. PAN/GIR No. AAACT2214N (Appellant) : (Respondent) Assessee by : Shri Saurabh Soparkar (Virtually appear) Respondent by : Shri Shekhar L. Gajbhiye, CIT DR Date of Hearing : 29.04.2025 Date of Pronouncement : 24.07.2025 O R D E R Per Kavitha Rajagopal, J M: This appeal has been filed by the assessee, challenging the order of the learned Principal…

SPAN OVERSEAS P LTD,PUNE vs. PRINCIPAL COMMISSIONER OF INCOME-TAX -3,, PUNE

In the result, appeal of the assessee is dismissed

ITA 409/PUN/2022[2017-18]Status: DisposedITAT Pune28 Jun 2023AY 2017-18

Bench: Shri S.S.Godara & Dr. Dipak P. Ripoteआयकर अपील सं. / Ita No.409/Pun/2022 िनधा"रण वष" / Assessment Year :2017-18 Span Overseas Private Limited, The Principal Office No.5, Amar Avinash Vs Commissioner Of Income Corporate City 11, Bund Garden Tax-3, Pune. Road, Pune – 411006. Pan: Aabcs 4214 N Assessee/ Appellant Respondent /Revenue Assessee By Shri Ketan Ved – Ar Revenue By Shri Sardar Singh Meena – Dr Date Of Hearing 28/04/2023 Date Of Pronouncement 28/06/2023 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Appeal Filed By The Assessee Is Directed Against The Order Of Ld.Principal Commissioner Of Income Tax, Pune-3 Dated 30.03.2022 Emanating From Assessment Order Under Section 143(3) Of The Act Dated 13.11.2019 For A.Y.2017-18. The Assessee Has Raised The Following Grounds Of Appeal: “Span Overseas Private Limited ('The Appellant') Objects To The Order Under Section 263 Of The Income-Tax Act, 1961 ('The Act') Dated March 30, 2022 Passed By The Learned Principal Commissioner Of Income- Tax, Pune - 3 ('Pr. Cit) For The Aforesaid Assessment Year On The Following Amongst Other Grounds: Span Overseas P. Ltd.,[A]

Section 143(3)Section 263Section 37Section 37(1)

…wered against the Assessee and in favour of the Revenue and this appeal is required to be dismissed.” Unquote. (emphasis supplied). 7.1 The Hon’ble Bombay High Court while upholding the order u/s.263 in the case of PCIT Vs. Zuari Maroc Phosphates Ltd. [2021] 432 ITR 316 (Bombay) held as under : 12 Span Overseas P. Ltd.,[A] Quote , “ 27. In several decisions, it has been held that it is incumbent on the AO to investigate the facts stated in the return when the circumstance would make such an inquiry prudent and when the word 'erroneous' in Section 263 includes failure to make an inquiry, the order becomes erron…

COMPUCOM SOFTWARE LIMITED,JAIPUR vs. PRINCIPAL COMMISSIONER OF INCOME TAX,JAIPUR-2, JAIPUR

In the result the appeal of the assessee is allowed for statistical purposes

ITA 153/JPR/2022[2017-18]Status: DisposedITAT Jaipur31 Aug 2022AY 2017-18
For Appellant: Sh. Rajeev Sogani (CA)For Respondent: Sh. Sanjay Dhariwal (CIT)
Section 143(3)Section 14ASection 263

…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 jkBkSM deys’k t;arHkkbZ] ys[kk lnL; ds le{k BEFORE: SHRI SANDEEP GOSAIN, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA No. 153/JP/2022 fu/kZkj.k o"kZ@Assessment Year :2017-18 cuke Compucom Software Ltd., Principal Commissioner of Vs. IT-14-15, EPIP Sitapura Income Tax-2, Jaipur Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAACG 5818 P vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Sh. Rajeev Sogani (CA) jktLo dh vksj ls@ R…

ABHUSHAN JEWELLERYS (INDIA ) PVT. LTD,MUMBAI vs. PR. CIT -4, MUMBAI

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

ITA 793/MUM/2022[2017-18]Status: DisposedITAT Mumbai12 Aug 2022AY 2017-18
Section 142(1)Section 143(3)Section 263

…THE INCOME TAX APPELLATE TRIBUNAL “A” Bench, Mumbai Shri B.R. Baskaran (AM) & Smt. Kavitha Rajagopal (JM) I.T.A. No. 793/Mum/2022 (A.Y. 2017-18) Vs. PCIT-4 Abhushan Jewellery (India) Pvt. Ltd. Room No. 629 Office No.4, 2nd Floor 6th Floor Building No. 74A, Sheikh Aayakar Bhavan Memon Street, Zaveri M.K. Road Bazaar, Mumbai-400 002. Mumbai-400 020. PAN : MUMM18849F (Appellant) (Respondent) Assessee by Shri Devendra Jain Department by Smt. Shailja Rai Date of Hearing 13.07.2022 Date of Pronouncement 12.08.2022 O R D E R Per B.R.Baskaran (AM) :- The assessee has filed this appeal challenging the order dated…

ASIAN STAR COMPANY LTD,MUMBAI vs. PCIT (CENTRAL), MUMBAI-1, MUMBAI

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

ITA 710/MUM/2022[2017-18]Status: DisposedITAT Mumbai12 Aug 2022AY 2017-18
Section 142(1)Section 143(3)Section 263Section 80I

…THE INCOME TAX APPELLATE TRIBUNAL “A” Bench, Mumbai Shri B.R. Baskaran (AM) & Smt. Kavitha Rajagopal (JM) I.T.A. No. 710/Mum/2022 (A.Y. 2017-18) Vs. PCIT (Central)-1 Asian Star Company Ltd. 114-C, Mittal Court 1001, 10th Floor Nariman Point Pratishtha Bhavan Mumbai-400 021. Old CGO Building Annexe, M.K. Road PAN : AAACA4856B Mumbai-400 020. (Appellant) (Respondent) Assessee by Shri Suchek Anchaliya Department by Ms. Shailja Rai Date of Hearing 17.07.2022 Date of Pronouncement 12.08.2022 O R D E R Per B.R.Baskaran (AM) :- The assessee has filed this appeal challenging the revision order dated 31.3.2022 pas…

JALINDER TATYASAHEB DESHMUKH,,BEED vs. COMMISSIONER OF INCOME-TAX,,

In the result, appeal of the Assessee is Dismissed

ITA 2679/PUN/2016[2009-10]Status: DisposedITAT Pune23 Jun 2022AY 2009-10

Bench: Shri S.S.Godara & Dr. Dipak P. Ripoteआयकरअपीलसं. / Ita No.2679/Pun/2016 िनधा"रणवष" / Assessment Year : 2009-10 Shri Jalindertatyasaheb The Commissioner Of Income Deshmukh, Vs Tax, Aurangabad. Anusaya Construction Company, Vidyanagar Parli Vaijnath, Dist. Beed – 431515. Pan: Adwpd 6423 H Appellant/ Assessee Respondent /Revenue Assessee By None. Revenue By Shri Shivraj B Moray – Dr Date Of Hearing 04/05/2022 Date Of Pronouncement 23/06/2022 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Is An Appeal Filed By The Assessee Directed Against The Order Of Ld.Commissioner Of Income Tax, Aurangabad For The A.Y.2009-10 Dated 24.03.2014.The Assessee Has Raised The Following Grounds Of Appeal: “1) On The Facts & Circumstances Of The Case & In Law The Ld. Cit-Aurangabad Was Not Justified In Passing The Revisionary Order Under S. 263 Of The Act When The Original Assessment Order Passed By The A. 0. Cannot Be Branded As Erroneous As Well As Prejudicial To The Interests Of Revenue Since The Perusal Of The Said Assessment Reveals That The Full Investigation Was Made Calling For The Entire Information Needed For Framing The Assessment. The Revisionary Order Is Not Sustainable In Law. It Be Quashed.

Section 143(3)Section 263

…आयकर अपीलीय अिधकरण “ए” "ायपीठ पुणे म"। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI S.S.GODARA, JUDICIAL MEMBER AND DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER आयकरअपीलसं. / ITA No.2679/PUN/2016 िनधा"रणवष" / Assessment Year : 2009-10 Shri JalinderTatyasaheb The Commissioner of Income Deshmukh, Vs Tax, Aurangabad. Anusaya Construction Company, Vidyanagar Parli Vaijnath, Dist. Beed – 431515. PAN: ADWPD 6423 H Appellant/ Assessee Respondent /Revenue Assessee by None. Revenue by Shri Shivraj B Moray – DR Date of hearing 04/05/2022 Date of pronouncement 23/06/2022 आदेश/ ORDER PER DR. DIPAK P. RIPOTE, AM…

B.SUJATHA,COIMBATORE vs. ITO NON CORPORATE WARD 2(5), COIMBATORE

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

ITA 1557/CHNY/2019[2010-11]Status: DisposedITAT Chennai25 Jan 2022AY 2010-11

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwal

For Appellant: Shri T. Banusekar, CAFor Respondent: Shri D. Manoj Kumar, CIT
Section 143(3)Section 147Section 263Section 263(3)

…आयकर अपीलीय अिधकरण, ‘सी’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, CHENNAI "ी महावीर "संह, उपा"य" एवं "ी मनोज कुमार अ"वाल, लेखा सद"य के सम" BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENTAND SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.: 1557 /CHNY/2019 िनधा"रण वष" /Assessment Year: 2010 - 11 Smt. B. Sujatha, The Income Tax Officer, No.163, Ravindranath Layout, v. Non-Corporate Ward-2(5), New Sidhapudur, Coimbatore. Coimbatore – 641 044. PAN : ASJPS 3596A (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant by : Shri T. Banusekar, CA ""यथ" क" ओर से/Respondent…

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,…

BIZ SECURE LABS PRIVATE LIMITED,,PUNE vs. PR. COMMISSIONER OF INCOME TAX -1,, PUNE

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

ITA 1406/PUN/2017[2012-13]Status: DisposedITAT Pune15 Jul 2021AY 2012-13

Bench: Shri Inturi Rama Rao, Am & Shri Partha Sarathi Chaudhury, Jm आयकर अपील सं. / Ita No.1406/Pun/2017 िनधा"रण वष" / Assessment Year : 2012-13

For Appellant: Shri Vardhaman JainFor Respondent: Shri Deepak Garg, CIT
Section 143(3)Section 14ASection 263Section 80I

…g the AO whether he has jurisdiction or not, and whether the income assessed in the assessment orders which were originally passed was correct or not. 11. The Hon’ble jurisdictional High Court in the case of PCIT Vs. Zuari Maroc Phosphates Ltd., reported in 432 ITR 316 held as under : “27. In several decisions, it has been held that it is incumbent on the AO to investigate the facts stated in the return when the circumstance would make such an inquiry prudent and when the word 'erroneous' in Section 263 includes failure to make an inquiry, the order becomes erroneous when such an inquiry had been made and not…