Pr. CIT v. Prakhar Developers (P.) Ltd.

162 Taxmann.com 48High Court2024#2594 most cited

What is Pr. CIT v. Prakhar Developers (P.) Ltd. authority for?

An assessment order approved under Section 153D of the Income Tax Act cannot be revised under Section 263 of the Act because the approval granted under Section 153D has attained finality.

45

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2024 to 2026.

Also referred to as

Pr. CIT v. Prakhar Developers · Section 153D · Section 263 · approval under Section 153D · revision of assessment order · finality of approval

Sections most often in play

Section 153DSection 263Section 143(3)Section 153ASection 132Section 148Section 147Section 153C
Read the full judgment

Issues it is cited on

section 263ofrevision u/s 263assessment order erroneoussection 153(a)section 56(2)(x)section 263(1)section 80icsection 153dmalabar industrialnon application of minderroneous and prejudicialstamp duty value

Judgments citing Pr. CIT v. Prakhar Developers (P.) Ltd.

Nalanda Engicon Pvt. Ltd, Patna vs. Pr. CIT (Central), Patna

In the result, all the appeals of the assessee are allowed as per terms indicated hereinabove

ITA 322/PAT/2024[2014-15]Status: DisposedITAT Patna12 Sept 2024AY 2014-15

Bench: Dr. Manish Borad & Shri Sonjoy Sarmai.T.A. Nos.322 To 329/Pat/2024 Assessment Years: 2014-15 To 2021-22

Section 127Section 143(3)Section 153ASection 263

…IN THE INCOME TAX APPELLATE TRIBUNAL “PATNA” BENCH, VIRTUAL HEARING AT KOLKATA Before Dr. Manish Borad, Accountant Member & Shri Sonjoy Sarma, Judicial Member I.T.A. Nos.322 to 329/Pat/2024 Assessment Years: 2014-15 to 2021-22 Nalanda Engicon Pvt. Ltd. ………. Appellant (PAN: AACCN6360K) Vs. DCIT, Central Circle-2, Patna …… Respondent Appearances by: Shri Siddarth Jhajharia, CA, Shri Sunil Kr. Dubey, Advocate & Shri Aman Kr. Dubey, Advocate appeared for Appellant. Shri Rinku Singh, CIT, DR appeared for Respondent. Date of concluding the hearing : 24.07.2024 Date of pronouncing the order : 12.09.2024 ORDER Per Ben…

Devender Kumar Gupta, New Delhi vs. PCIT, Central, Gurgaon

The appeals are allowed and the impugned orders in respective years are quashed

ITA 1891/DEL/2024[2016-17]Status: DisposedITAT Delhi30 Aug 2024AY 2016-17

Bench: Shri M. Balaganesh & Shri Anubhav Sharmaitas No.1890 To 1893/Del/2024 Assessment Years: 2015-16 To 2018-19

For Appellant: Shri Raj Kumar Gupta, CA &For Respondent: Shri T. James Singson, CIT-DR
Section 153ASection 153DSection 263Section 263ASection 40A(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES : B : NEW DELHI BEFORE SHRI M. BALAGANESH, ACCOUNTANT MEMBER AND SHRI ANUBHAV SHARMA, JUDICIAL MEMBER ITAs No.1890 to 1893/Del/2024 Assessment Years: 2015-16 to 2018-19 Devender Kumar Gupta, Vs PCIT, Central, C/o M/s Raj Kumar & Associates, Gurgaon. C-7A, LGF, South Ext. Part-2, New Delhi – 110 049. PAN: AAVPK4675Q (Appellant) (Respondent) Assessee by : Shri Raj Kumar Gupta, CA & Shri J.P. Sharma, CA Revenue by : Shri T. James Singson, CIT-DR Date of Hearing : 28.08.2024 Date of Pronouncement : 30.08.2024 ORDER PER BENCH: These are appeals preferred by th…

Devender Kumar Gupta, New Delhi vs. PCIT Central, Gurgaon

The appeals are allowed and the impugned orders in respective years are quashed

ITA 1890/DEL/2024[2015-16]Status: DisposedITAT Delhi30 Aug 2024AY 2015-16

Bench: Shri M. Balaganesh & Shri Anubhav Sharmaitas No.1890 To 1893/Del/2024 Assessment Years: 2015-16 To 2018-19

For Appellant: Shri Raj Kumar Gupta, CA &For Respondent: Shri T. James Singson, CIT-DR
Section 153ASection 153DSection 263Section 263ASection 40A(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES : B : NEW DELHI BEFORE SHRI M. BALAGANESH, ACCOUNTANT MEMBER AND SHRI ANUBHAV SHARMA, JUDICIAL MEMBER ITAs No.1890 to 1893/Del/2024 Assessment Years: 2015-16 to 2018-19 Devender Kumar Gupta, Vs PCIT, Central, C/o M/s Raj Kumar & Associates, Gurgaon. C-7A, LGF, South Ext. Part-2, New Delhi – 110 049. PAN: AAVPK4675Q (Appellant) (Respondent) Assessee by : Shri Raj Kumar Gupta, CA & Shri J.P. Sharma, CA Revenue by : Shri T. James Singson, CIT-DR Date of Hearing : 28.08.2024 Date of Pronouncement : 30.08.2024 ORDER PER BENCH: These are appeals preferred by th…

Anchita Properties Pvt. Ltd., Kolkata vs. ITO, Ward-12(1), Kolkata.

In the result, both the appeals of the assessee are allowed

ITA 637/KOL/2024[2013-14]Status: DisposedITAT Kolkata22 Aug 2024AY 2013-14

Bench: Shri Rajpal Yadav, Vice-(Kz) & Dr. Manish Boradi.T.A. No. 637/Kol/2024 Assessment Year: 2013-2014 Anchita Properties Pvt. Limited,………………Appellant 29, Collotola Street, Kolkata-700029 [Pan:Aahca9115E] -Vs.- Income Tax Officer,………………………….……Respondent Ward-12(1), Kolkata, Aayakar Bhawan, P-7, Chowringhee Square, Kolkata-700069 & I.T.A. No. 1067/Kol/2024 Assessment Year: 2013-2014 Anchita Properties Pvt. Limited,………………Appellant 29, Collotola Street, Kolkata-700029 [Pan:Aahca9115E] -Vs.- Principal Commissioner Of Income Tax,…Respondent Pcit, Kolkata-2, Office Of The Income Tax Officer, Ward-12(1), Aayakar Bhawan, P-7, Chowringhee Square, Kolkata-700069

Section 133(6)Section 139(1)Section 143(2)Section 143(3)Section 147Section 148Section 250Section 263Section 68

…ITA No. 637/KOL/2024 (A.Y. 2013-2014) & Anchita Properties Pvt. Ltd. THE INCOME TAX APPELLATE TRIBUNAL, ‘A’ BENCH, KOLKATA Before Shri Rajpal Yadav, Vice-President (KZ) & Dr. Manish Borad, Accountant Member I.T.A. No. 637/KOL/2024 Assessment Year: 2013-2014 Anchita Properties Pvt. Limited,………………Appellant 29, Collotola Street, Kolkata-700029 [PAN:AAHCA9115E] -Vs.- Income Tax Officer,………………………….……Respondent Ward-12(1), Kolkata, Aayakar Bhawan, P-7, Chowringhee Square, Kolkata-700069 & I.T.A. No. 1067/KOL/2024 Assessment Year: 2013-2014 Anchita Properties Pvt. Limited,………………Appellant 29, Collotola Street, K…

Anchita Properties Pvt. Ltd., Kolkata vs. P.C.I.T., Kolkata - 2, Kolkata

In the result, both the appeals of the assessee are allowed

ITA 1067/KOL/2024[2013-2014]Status: DisposedITAT Kolkata22 Aug 2024AY 2013-2014

Bench: Shri Rajpal Yadav, Vice-(Kz) & Dr. Manish Boradi.T.A. No. 637/Kol/2024 Assessment Year: 2013-2014 Anchita Properties Pvt. Limited,………………Appellant 29, Collotola Street, Kolkata-700029 [Pan:Aahca9115E] -Vs.- Income Tax Officer,………………………….……Respondent Ward-12(1), Kolkata, Aayakar Bhawan, P-7, Chowringhee Square, Kolkata-700069 & I.T.A. No. 1067/Kol/2024 Assessment Year: 2013-2014 Anchita Properties Pvt. Limited,………………Appellant 29, Collotola Street, Kolkata-700029 [Pan:Aahca9115E] -Vs.- Principal Commissioner Of Income Tax,…Respondent Pcit, Kolkata-2, Office Of The Income Tax Officer, Ward-12(1), Aayakar Bhawan, P-7, Chowringhee Square, Kolkata-700069

Section 133(6)Section 139(1)Section 143(2)Section 143(3)Section 147Section 148Section 250Section 263Section 68

…ITA No. 637/KOL/2024 (A.Y. 2013-2014) & Anchita Properties Pvt. Ltd. THE INCOME TAX APPELLATE TRIBUNAL, ‘A’ BENCH, KOLKATA Before Shri Rajpal Yadav, Vice-President (KZ) & Dr. Manish Borad, Accountant Member I.T.A. No. 637/KOL/2024 Assessment Year: 2013-2014 Anchita Properties Pvt. Limited,………………Appellant 29, Collotola Street, Kolkata-700029 [PAN:AAHCA9115E] -Vs.- Income Tax Officer,………………………….……Respondent Ward-12(1), Kolkata, Aayakar Bhawan, P-7, Chowringhee Square, Kolkata-700069 & I.T.A. No. 1067/KOL/2024 Assessment Year: 2013-2014 Anchita Properties Pvt. Limited,………………Appellant 29, Collotola Street, K…