Principal Commissioner of Income-tax-2, Meerut v. Canara Bank Securities Ltd.

114 Taxmann.com 545Supreme Court of India2020#1992 most cited

What is Principal Commissioner of Income-tax-2, Meerut v. Canara Bank Securities Ltd. authority for?

Property held as stock-in-trade is not assessable under the head 'Income from House Property' (Section 23). An Assessing Officer's decision not to tax such income, when supported by inquiry, typically cannot be considered erroneous and prejudicial under Section 263.

57

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2022 to 2025.

Also referred to as

Canara Bank Securities · Section 263 · Section 23 · stock-in-trade · income from house property · erroneous and prejudicial · inadequate inquiry · PCIT revision · 114 Taxmann.com 545

Sections most often in play

Section 142(1)Section 143(3)Section 263Section 143(2)Section 22Section 23Section 23(5)

Issues it is cited on

section 31(3)on money receiptprejudicial to interest of revenuerevision u/s 263on-moneyprincipal commissioner of income-taxnon-application of mindlack of enquiryinadequate enquirysection 263(1)erroneous and prejudicialsection 31

Judgments citing Principal Commissioner of Income-tax-2, Meerut v. Canara Bank Securities Ltd.

Subhash Jaiswal Associates, Bareilly vs. PCIT Bareilly, Bareilly

ITA 100/LKW/2022[2017-18]Status: DisposedITAT Lucknow11 Dec 2025AY 2017-18

Bench: Shri Anadee Nath Misshra & Shri Subhash Malguria

For Appellant: Respondent by
Section 143(3)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH “B”, LUCKNOW BEFORE SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER AND SHRI SUBHASH MALGURIA, JUDICIAL MEMBER ITA No.100/LKW/2022 (Assessment Year: 2017-18) Subhash Jaiswal Associates 71, Newada Sheikhan, Bareilly, Uttar Pradesh-243001. PAN:AAMAS7252B (Appellant) Appellant by: Respondent by: V. Shri Devinder Singh Kalyan, PCIT, Bareilly, Uttar Pradesh-243001. (Respondent) Shri Rakesh Garg, Advocate Shri R. R. N. Shukla, Addl. CIT(DR) ORDER PER ANADEE NATH MISSHRA, A.M.: (A) Vide ITA. No.100/LKW/2022 appeal has been filed by the assessee against the impugned order d…

Jai Mata Di Om, Thane vs. Pr. Comm. of Income Tax, Thane-1, Thane

In the result, the appeal of the assessee is allowed

ITA 3342/MUM/2025[2021-22]Status: DisposedITAT Mumbai27 Oct 2025AY 2021-22

Bench: Shri Amit Shukla & Shri Prabhash Shankar

For Appellant: Shri Subodh Ratnaparkhi, ARFor Respondent: Shri Vivek Perampurna (CIT-DR)
Section 143Section 143(3)Section 263Section 69C

…IN THE INCOME-TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER ITANo.3342/MUM/2025 (A.Y. 2021-22) JAI MATA DI OM v/s. Principal Commissioner of D1 Building, Shop No. 11, बनाम Income Tax, Thane 1, B- 12, Maheshwar Residency, Wing, 6th Floor, Ashar IT Park, Near Pipeline, Kasheli Road No. 16Z, Wagle Estate, Village, Thane -421 302, Thane(W) 400 604, Maharashtra Maharashtra स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AAMFJ0495Q Appellant/अपीलार्थी .. Respondent/प्रतिवादी Appellant by : Shri Subodh Ratnaparkhi, AR Respondent by : Shri Vivek Pe…

Cupid Diamonds Private Limited, Mumbai vs. Pricipal Commissioner of Income Tax-5, Mumbai

In the result, the appeal of the assessee is allowed

ITA 478/MUM/2025[2021-22]Status: DisposedITAT Mumbai11 Aug 2025AY 2021-22

Bench: Shri Sandeep Gosain & Shri Prabhash Shankar

For Appellant: Shri Shubhash Shetty & Shri Vinayaka RaoFor Respondent: Shri R.A. Dhyani, (CIT-DR)
Section 133(6)Section 143(3)Section 263Section 37Section 69C

…IN THE INCOME-TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER & SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER ITA No.478/MUM/2025 (A.Y. 2021-22) Cupid Diamonds Private Limited, BC-8010, BC Bharat Diamonds Bourse, BKC, Bandra West, Mumbai 400051, Maharashtra स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AABCC8282A Appellant/अपीलार्थी .. Respondent/प्रतिवादी Appellant by : Shri Shubhash Shetty & Shri Vinayaka Rao Respondent by : Shri R.A. Dhyani, (CIT-DR) Date of Hearing 07.07.2025 Date of Pronouncement 11.08.2025 आदेश / ORDER PER PRABHASH SHANKAR [A.M.] :- The present appeal filed by the a…

Kaushal Anil Shah, Mumbai vs. Pr. CIT-20, Mumbai

In the result, the appeal of the assessee is allowed

ITA 1952/MUM/2025[2021-22]Status: DisposedITAT Mumbai04 Aug 2025AY 2021-22

Bench: Shri Saktijit Dey & Shri Prabhash Shankar

For Appellant: Shri Reepal G. Trashawala,ARFor Respondent: Shri Ritesh Misra,(CIT-DR)
Section 143(3)Section 263Section 271ASection 69C

…IN THE INCOME-TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, VICE PRESIDENT & SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER ITA No.1952/MUM/2025 (A.Y. 2021-22) Shri Kaushal Anil Shah, v/s. 106, D Square, 1st Floor, Opp. CNMS School, Dadabhai Rd., Ville Parle(W), Mumbai-400056, Maharashtra Pr.CIT-20, Assistant Commissioner of Income Tax, Circle-24(1), Room No. 418, 4th Floor, Piramal Chamber, Lal Baug, Parel, Mumbai - 400012, Maharashtra बनाम स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AADPS6780J Appellant/अपीलार्थी .. Respondent/प्रतिवादी Appellant by : Shri Reepal G. Trashawala,AR Respondent by : Shri…

Satishbhai Mohanbhai Zalavadia, Na vs. Ari, Vs.the Principal Commissioner of Income Tax, Rajkot-1, Rajkot

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

ITA 122/RJT/2022[2017-18]Status: DisposedITAT Rajkot10 Jun 2025AY 2017-18

Bench: Dr. A.L. Saini, Am & Shri Dinesh Mohan Sinha, Jm आयकर अपील सं./Ita No.122/Rjt/2022 ("नधा"रण वष" / Assessment Year: (2017-18) (Physical He Aring) Satishbhai Mohanbhai Zalavadia, The Pr. Cit – 1, Vs. 2622, Sarvoday Park, Khundh Rajkot Khundh, Chikhli, Navsari - 396521 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Acnpp0527F (Appellant) (Respondent) Appellant By : Shri Rajendra Singhal, Ar Respondent By : Shri Shramdeep Sinha, Cit-Dr Date Of Hearing : Heard On 23/07/2024 & Refix For Clarification On 24.04.2025

For Appellant: Shri Rajendra Singhal, ARFor Respondent: Shri Shramdeep Sinha, CIT-DR
Section 143(2)Section 143(3)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH, RAJKOT BEFORE DR. A.L. SAINI, AM & SHRI DINESH MOHAN SINHA, JM आयकर अपील सं./ITA No.122/RJT/2022 ("नधा"रण वष" / Assessment Year: (2017-18) (Physical He aring) Satishbhai Mohanbhai Zalavadia, The Pr. CIT – 1, Vs. 2622, Sarvoday Park, Khundh Rajkot Khundh, Chikhli, Navsari - 396521 "थायीलेखासं./जीआइआरसं./PAN/GIR No.: ACNPP0527F (Appellant) (Respondent) Appellant by : Shri Rajendra Singhal, AR Respondent by : Shri Shramdeep Sinha, CIT-DR Date of Hearing : Heard on 23/07/2024 & Refix for clarification on 24.04.2025 Date of Pronouncement : 10/06/2025 आदेश / O R D E…

Pramukh Aranya Developers, Junagadh vs. Pr. CIT, Rajkot-1, Rajkot

In the result, the appeal of the assessee (in ITA No

ITA 372/RJT/2024[2018-19]Status: DisposedITAT Rajkot28 Apr 2025AY 2018-19

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinhaआयकर अपील सं./Ita No.372 /Rjt/2024 (निर्धारण वर्ष/Assessment Year: (2018-19) M/S. Pramukh Aranya Developers Office No. 5, First Floor, Cit Centre, Opp. New Collector Officer, B/H. Sardar Baug, Junagadh - 362001 The Pr. Cit-1, Vs. Aayakar Bhawan, Race Course Ring Road, Rajkot - 360001 स्थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaofp3393F (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) निर्धारिती की ओर से/Appellant By राजस्व की प्रत्यर्थी ओर से/Respondent By : Shri Mehul Ranpura, Ld. Ar : Shri Sanjay Punglia, Ld.Cit (Dr) सुनवाई की तारीख / Date Of Hearing घोषणा की तारीख/Date Of Pronouncement Per Dr. A. L. Saini, Am: : 04/02/2025 : 28/04/2025 आदेश / Order By Way Of This Appeal, The Assessee Has Challenged The Correctness Of The Order Dated 30.03.2024, Passed By The Learned Principal Commissioner Of Income- Tax (In Short “Ld Pcit"), Under Section 263 Of The Income-Tax Act, 1961 (Hereinafter Referred To As 'The Act'), For The Assessment Year2018-19.Grievances Raised By The Assessee, Which, Being Interconnected, Will Be Taken Up Together, Are As Follows: M/S. Pramukh Aranya Developers V. Pcit

For Respondent: Shri Mehul Ranpura, Ld. AR
Section 143(3)Section 22Section 23(5)Section 263

…not required to offer any 6|Page M/s. Pramukh Aranya Developers v. PCIT ITA No.372/Rjt/2024AY. 2018-19 property income from stock-in-trade. For that, Ld.Counsel relied on the judgement of Hon'ble Supreme Court in the case of Canara Bank Securities reported at 114 Taxmann.com 545 (SC).The Ld. Counsel therefore, submitted that the assessing officer conducted sufficient inquiry in respect of issue, pertaining to section 23 of the Act. The assessing officer, issued a notice under section 142(1) of the Act, which is placed in Paper Book Page No. 18 of assessee`s paper book. In response to that the assessee submitted i…

Zaveri Exports Private Limited, Hyderabad vs. ACIT., Central Circle-3(4), Hyderabad

In the result, the appeal of the assessee is allowed

ITA 452/HYD/2024[2018-19]Status: DisposedITAT Hyderabad12 Jul 2024AY 2018-19

Bench: Shri Laliet Kumar, Hon’Ble & Shri G. Manjunatha, Hon’Bleassessment Year: 2018-19 Zaveri Exports Private Limited, Vs. The Acit, Central Circle – 3(4), Hyderabad. Hyderabad. Pan : Aaacz1286A. (Appellant) (Respondent) Assessee By: Shri H. Srinivasulu, Advocate. Revenue By: Ms. T. Vijaya Lakshmi, Cit-Dr Date Of Hearing: 09.07.2024 Date Of Pronouncement: 12.07.2024

For Appellant: Shri H. Srinivasulu, AdvocateFor Respondent: Ms. T. Vijaya Lakshmi, CIT-DR
Section 132Section 132(4)Section 142(1)Section 143(3)Section 153ASection 263Section 292CSection 38Section 65BSection 68

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ में IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “A” , HYDERABAD BEFORE SHRI LALIET KUMAR, HON’BLE JUDICIAL MEMBER AND SHRI G. MANJUNATHA, HON’BLE ACCOUNTANT MEMBER Assessment Year: 2018-19 Zaveri Exports Private Limited, Vs. The ACIT, Central Circle – 3(4), Hyderabad. Hyderabad. PAN : AAACZ1286A. (Appellant) (Respondent) Assessee by: Shri H. Srinivasulu, Advocate. Revenue by: Ms. T. Vijaya Lakshmi, CIT-DR Date of hearing: 09.07.2024 Date of pronouncement: 12.07.2024 O R D E R PER LALIET KUMAR, J.M. This appeal is filed by the assessee, feeling aggrieved by the order p…

M/S. Abhinav Enterprises, Indore vs. PCIT-2, Indore

ITA 339/IND/2023[2015-16]Status: DisposedITAT Indore11 Mar 2024AY 2015-16

Bench: Shri Vijay Pal Rao & Shri B.M. Biyaniassessment Year : 2015-16 M/S. Abhinav Enterprises, Pr. Commissioner Of 85, Income-Tax-2, Ramchandra Nagar Extn., Indore. बनाम/ Aerodrum Road, Vs. Indore. (Appellant/Assessee) (Respondent/Revenue) Pan : Aanfa6300Q Assessee By Shri S.S.Deshpande, Ca & Ar Revenue By Shri Ashish Porwal, Sr. Dr Date Of Hearing 05.02.2024 Date Of Pronouncement 11.03.2024

Section 143(3)Section 263

…आयकर अपीलीय अिधकरण, इंदौर "ायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER Assessment Year : 2015-16 M/s. Abhinav Enterprises, Pr. Commissioner of 85, Income-tax-2, Ramchandra Nagar Extn., Indore. बनाम/ Aerodrum Road, Vs. Indore. (Appellant/Assessee) (Respondent/Revenue) PAN : AANFA6300Q Assessee by Shri S.S.Deshpande, CA & AR Revenue by Shri Ashish Porwal, Sr. DR Date of Hearing 05.02.2024 Date of Pronouncement 11.03.2024 आदेश / O R D E R Per B.M. Biyani, A.M.: Feeling aggrieved by revision-order dated 14…

M/S. Radhe Exim Pvt. Ltd., Rajkot vs. The Pr. CIT-1, Rajkot

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

ITA 75/RJT/2021[2016-17]Status: DisposedITAT Rajkot16 Oct 2023AY 2016-17

Bench: Shri Waseem Ahmed & Shri T.R Senthil Kumarआयकरअपीलसं./Ita No.75/Rjt/2021 निर्धररवरध/Asstt. Year: 2016-2017 M/S. Radhe Exim Pvt. Ltd., The Principal Commissioner Plot No.G-557, Vs. Of Income-Tax-1, Gidc Metoda, Rajkot. Kalawad Road, Metoda, Rajkot-360021. Pan: Aadcr1763P

For Appellant: Shri Mehul Ranpura, A.RFor Respondent: Shri Shramdeep Sinha, CIT. D.R
Section 143(3)Section 263

…आयकरअपीलीयअधिकरण, अहमदाबादनायपीप IN THE INCOME TAX APPELLATE TRIBUNAL, (Conducted through E-Court, Rajkot) BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER And SHRI T.R SENTHIL KUMAR, JUDICIAL MEMBER आयकरअपीलसं./ITA No.75/Rjt/2021 निर्धररवरध/Asstt. Year: 2016-2017 M/s. Radhe Exim Pvt. Ltd., The Principal Commissioner Plot No.G-557, Vs. of Income-tax-1, GIDC Metoda, Rajkot. Kalawad Road, Metoda, Rajkot-360021. PAN: AADCR1763P (Applicant) (Respondent) Assessee by : Shri Mehul Ranpura, A.R Revenue by : Shri Shramdeep Sinha, CIT. D.R सुिव्ईकीत्रीख/Date of Hearing : 20/07/2023 घोरर्कीत्रीख/Date of Pronouncement: 16/10/20…

Neena Dadwani, Ujjain vs. PCIT-1, Indore

Appeal is allowed

ITA 131/IND/2022[2017-18]Status: DisposedITAT Indore24 Aug 2023AY 2017-18

Bench: Shri Vijay Pal Rao & Shri B.M. Biyaniassessment Year: 2017-18 Neena Dadwani, Pcit-1, 6, Sunshine Tower, Indore. बनाम/ Priyadarshini Square, Ujjain Vs. (Assessee / Appellant) (Revenue / Respondent) Pan: Abopd0598D Assessee By Shri Harsh Vijaywargiya, Ca Revenue By Shri P.K.Mishra, Cit Dr Date Of Hearing 31.05.2023 Date Of Pronouncement 24.08.2023

Section 143(3)Section 263Section 57

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER Assessment Year: 2017-18 Neena Dadwani, PCIT-1, 6, Sunshine Tower, Indore. बनाम/ Priyadarshini Square, Ujjain Vs. (Assessee / Appellant) (Revenue / Respondent) PAN: ABOPD0598D Assessee by Shri Harsh Vijaywargiya, CA Revenue by Shri P.K.Mishra, CIT DR Date of Hearing 31.05.2023 Date of Pronouncement 24.08.2023 आदेश / O R D E R Per B.M. Biyani, A.M.: Feeling aggrieved by revision-order dated 25.03.2022 passed by learned Pr. Commissio…

M/S Aadhar Associates, Bhopal vs. Pr CIT-2, Bhopal

In the result, appeal of assessee is allowed

ITA 300/IND/2020[2015-16]Status: DisposedITAT Indore31 May 2023AY 2015-16

Bench: Shri Vijay Pal Rao & Shri B.M. Biyanim/S. Aadhar Associates Pr. Cit-1 76, Shanker Garden Near Bhopal Queen Mery School Vs. Ayodhya By Pass Road Bhopal (Appellant / Assessee) (Respondent/ Revenue) Pan: Aavfa 7526 Q Assessee By Shri Ashish Goyal & N.D. Patwa, Ars Revenue By Shri Ashish Porwal, Sr. Dr Date Of Hearing 18.05.2023 Date Of Pronouncement 31.05.2023

Section 142(1)Section 143(3)Section 263

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER M/s. Aadhar Associates Pr. CIT-1 76, Shanker Garden Near Bhopal Queen Mery School Vs. Ayodhya By Pass Road Bhopal (Appellant / Assessee) (Respondent/ Revenue) PAN: AAVFA 7526 Q Assessee by Shri Ashish Goyal & N.D. Patwa, ARs Revenue by Shri Ashish Porwal, Sr. DR Date of Hearing 18.05.2023 Date of Pronouncement 31.05.2023 O R D E R Per Vijay Pal Rao, JM: This appeal by the assessee is directed against the order dated 03.09.2019 of P…

M\S. Lexico Ceramics, Rajkot vs. The Pr. CIT-1, Rajkot

In the result, the appeal of the assessee is partly allowed

ITA 1/RJT/2023[2015-16]Status: HeardITAT Rajkot12 May 2023AY 2015-16

Bench: Shri Waseem Ahmed & Shri Siddhartha Nautiyalassessment Year : 2015-15 M/S Lexico Ceramics, C/O Kalpesh S. Doshi & Co., Vs Principal Commissioner Of Chartered Accountants, Income-Tax-1, 1006-09, The Spire-2, Near Sheetal Rajkot Park Brts Stop, 150 Ft. Ring Road, Rajkot-360005 Pan : Aaefl 8870 D अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri Kalpesh Doshi, Ar Revenue By : Shri Shramdeep Sinha, Cit-Dr सुनवाई की तारीख/Date Of Hearing : 19/04/2023 घोषणा की तारीख /Date Of Pronouncement: 12/05/2023 आदेश/O R D E R Per Waseem Ahmed, Am :

For Appellant: Shri Kalpesh Doshi, ARFor Respondent: Shri Shramdeep Sinha, CIT-DR
Section 142(1)Section 143(3)Section 263Section 263(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH, RAJKOT (through web-based video conferencing platform) ] BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER Assessment Year : 2015-15 M/s Lexico Ceramics, C/o Kalpesh S. Doshi & Co., Vs Principal Commissioner of Chartered Accountants, Income-tax-1, 1006-09, The Spire-2, Near Sheetal Rajkot Park BRTS Stop, 150 Ft. Ring Road, Rajkot-360005 PAN : AAEFL 8870 D अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee by : Shri Kalpesh Doshi, AR Revenue by : Shri Shramdeep Sinha, CIT-DR सुनवाई की तारीख/Date of Hearing : 19/04/2023 घो…

Ruchi Jain, M/S Darsh Marketing, Ratlam vs. PCIT-1, Indore

ITA 76/IND/2022[2017-18]Status: DisposedITAT Indore23 Mar 2023AY 2017-18

Bench: Ms. Suchitra R Kamble & Shri B.M. Biyani

Section 143(2)Section 143(3)Section 263

…आयकर अपील"य अ"धकरण, इंदौर"यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE MS. SUCHITRA R KAMBLE, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER (Conducted through Virtual Court) Assessment Year: 2017-18 Ruchi Jain, Pr. CIT-1 M/s. Darsh Marketing, Indore बनाम/ 96, Gulmohar Colony, Vs. Ratlam (Appellant / Assessee) (Respondent / Revenue) PAN:BWOPS 0676 P Assessee by Shri Rajesh Mehta & Apurva Mehta, Ars Revenue by Shri P.K. Mishra, CIT-DR Date of Hearing 07.12.2022/16.03.2023 Date of Pronouncement 23.03.2023 आदेश/ O R D E R Per B.M. BIYANI, AM: Feeling aggrieved by revisi…

Shri Chandubhai Ramjibhai Kaqthiriya, Jasdan, Dist. Rajkot-364490 vs. The Pr. CIT-1, Rajkot

In the result, the appeal of the assessee is allowed

ITA 70/RJT/2022[2017-18]Status: DisposedITAT Rajkot14 Mar 2023AY 2017-18

Bench: Or At The Time Of Hearing Of Appeal.”

For Appellant: Shri Gaurang Khakhar, Ld. A.RFor Respondent: Shri Shramdeep Sinha, Sr. D.R
Section 143(3)Section 263Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT [CONDUCTED THROUGH VIRTUAL COURT ] Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member Assessment Year 2017-18 Chandubhai Ramjibhai Pr. CIT, Kaqthiriya, 49 Motisheri, Rajkot-1 Juna Pipalia, Vs (Respondent) Jasdan, Rajkot-364490 PAN: BWRPK2156F (Appellant) Assessee by: Shri Gaurang Khakhar, Ld. A.R. Revenue by: Shri Shramdeep Sinha, Sr. D.R. Date of hearing : 06-03-2023 Date of pronouncement : 14-03-2023 आदेश/ORDER PER : SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER:- This assessee’s appeal for A.Y. 2017-18, aris…

Corus Vitrified Pvt. Ltd., Morbi vs. The Principal Commissioner of Income Tax - 1, Rajkot

In the result, the appeal of the assessee is allowed

ITA 119/RJT/2022[2017-18]Status: DisposedITAT Rajkot24 Feb 2023AY 2017-18

Bench: Shri Waseem Ahmed (Accountant Member), Shri Siddhartha Nautiyal (Judicial Member)

For Appellant: Shri Vimal Desai, A.RFor Respondent: Shri Shramdeep Sinha, Sr. D.R
Section 115BSection 143(3)Section 263Section 68Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT [CONDUCTED THROUGH VIRTUAL COURT] Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member Assessment Year 2017-18 Corus Vitrified Pvt. Ltd., Principal Commissioner Morbi of Income Tax-1, PAN: AAECC3548E Vs Rajkot (Appellant) (Respondent) Assessee by: Shri Vimal Desai, A.R. Revenue by: Shri Shramdeep Sinha, Sr. D.R. Date of hearing : 31-01-2023 Date of pronouncement : 24-02-2023 आदेश/ORDER PER : SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER:- This assessee’s appeal for A.Y. 2017-18, arises from order of the Principal…

Shri Mukesh Chand Mal Pitti, Gandhidham-Kutch vs. The Pr. CIT-1, Rajkot

In the result, the appeal of the assessee is allowed

ITA 124/RJT/2022[2017-18]Status: HeardITAT Rajkot21 Feb 2023AY 2017-18

Bench: The Hearing Of Appeal. Total Tax Effect (See Note Below)

For Appellant: Shri R.K. Doshi, A.RFor Respondent: Shri Shramdeep Sinha, CIT-D.R
Section 142(1)Section 143(3)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT [CONDUCTED THROUGH VIRTUAL COURT ] Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member Assessment Year 2017-18 Mukesh Chand Mal Pitti, Pr. CIT, Office No. S/6, 2nd Floor Rajkot-1 Ratnkala Arcade, Plot No. Vs (Respondent) 231, Ward No. 12B, Gandhidham-370201 PAN: AESPP9402K (Appellant) Assessee by: Shri R.K. Doshi, A.R. Revenue by: Shri Shramdeep Sinha, CIT-D.R. Date of hearing : 06-02-2023 Date of pronouncement : 22-02-2023 आदेश/ORDER PER : SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER:- This assessee’s appeal…

Shri Tulshibhai Polabhai Sakariya, Rajkot vs. The Pr. CIT-1, Rajkot

In the result, appeal filed by assessee is allowed

ITA 93/RJT/2021[2015-16]Status: DisposedITAT Rajkot15 Feb 2023AY 2015-16

Bench: Shri Waseem Ahmed & Ms. Madhumita Royआयकरअपीलसं./Ita No. 93/Rjt/2021 िनधा"रणवष" िनधा"रणवष"/Asstt. Year:2015-16 िनधा"रणवष" िनधा"रणवष" Shri Tulsibhai Polabhai Sakariya Vs. The Pr. C.I.T, 2-Bombay Housing Society, Rajkot-1, Meghdhara, University Road, Rajkot. Opp. G. K. Dholakiya, Rajkot

For Appellant: Shri Mehul Ranpura, A.RFor Respondent: Shri Shramdeep Sinha, CIT DR
Section 143(3)Section 263Section 54F

…आयकर अपीलीय अिधकरण, राजकोट "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH, RAJKOT BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER And MS. MADHUMITA ROY, JUDICIAL MEMBER आयकरअपीलसं./ITA No. 93/Rjt/2021 िनधा"रणवष" िनधा"रणवष"/Asstt. Year:2015-16 िनधा"रणवष" िनधा"रणवष" Shri Tulsibhai Polabhai Sakariya Vs. The Pr. C.I.T, 2-Bombay Housing Society, Rajkot-1, Meghdhara, University Road, Rajkot. Opp. G. K. Dholakiya, Rajkot PAN: EEDPS9685N (Applicant) (Respondent) आयकरअपीलसं./ITA No. 94/Rjt/2021 िनधा"रणवष" िनधा"रणवष"/Asstt. Year:2015-16 िनधा"रणवष" िनधा"रणवष" Shri Khodabhai Polabhai Sakariya Vs. The Pr. C.I.T, Megh…

Shri Nitin Bothra, Indore vs. He PCIT -1 Indore, Indore

ITA 108/IND/2022[2017-18]Status: DisposedITAT Indore09 Feb 2023AY 2017-18

Bench: Shri Chandra Mohan Garg & Shri B.M. Biyaniassessment Year: 2017-18 Shri Nitin Bothra Pr. Cit-1 बनाम/ Indore Indore Vs. (Appellant / Assessee) (Respondent / Revenue) Pan: Abqpb0064J Assessee By Shri Anil Kamal Garg, Ar Revenue By Shri P.K. Mishra, Cit-Dr Date Of Hearing 18.11.2022 Date Of Pronouncement 09.02.2023

Section 115BSection 143(3)Section 263Section 68

…आयकरअपीलीयअिधकरण,इंदौर"ायपीठ,इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI CHANDRA MOHAN GARG, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER Assessment Year: 2017-18 Shri Nitin Bothra Pr. CIT-1 बनाम/ Indore Indore Vs. (Appellant / Assessee) (Respondent / Revenue) PAN: ABQPB0064J Assessee by Shri Anil Kamal Garg, AR Revenue by Shri P.K. Mishra, CIT-DR Date of Hearing 18.11.2022 Date of Pronouncement 09.02.2023 आदेश/O R D E R Per B.M. Biyani, A.M.: Feeling aggrieved by revision-order dated 09.03.2022passed by learned Pr. Commissioner of Income-Tax-1,Indore[“Ld. PCIT”]u/s 2…

Shri Praful Gautambhai Kothari, Rajkot vs. The Pr. CIT-1, Rajkot

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

ITA 163/RJT/2021[2011-12]Status: DisposedITAT Rajkot31 Jan 2023AY 2011-12

Bench: Shri Waseem Ahmed & Ms. Madhumita Royआयकर अपील सं./Ita No. 163/Rjt/2021 िनधा"रण वष"/Asstt. Years: 2011-2012

For Appellant: Shri Gaurang Khakhar, A.RFor Respondent: Shri Shramdeep Sinha, CIT. D.R
Section 142(1)Section 143(3)Section 147Section 263

…आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, (Conducted through E-Court, Rajkot) BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER, And Ms. MADHUMITA ROY, JUDICIAL MEMBER आयकर अपील सं./ITA No. 163/Rjt/2021 िनधा"रण वष"/Asstt. Years: 2011-2012 Praful Gautamlal Kothari, Pr.C.I.T, “VEER DARSHAN”, Vs. Rakot-1, 32A Panchvati Society, Rajkot. Rajkot 360005. PAN: ACTPK7377H Assessee by : Shri Gaurang Khakhar, A.R Revenue by : Shri Shramdeep Sinha, CIT. D.R सुनवाई क" तारीख/Date of Hearing : 01/11/2022 घोषणा क" तारीख /Date of Pronouncement: 31/01/2023 आदेश/O R D E R PER WASEEM AHMED, ACCOUNTANT M…

Shri Hari Kishan Goyal, Indore vs. Pr CIT-2, Indore

In the result, the grounds of appeal of the assessee are allowed

ITA 157/IND/2020[2015-16]Status: DisposedITAT Indore30 Jan 2023AY 2015-16

Bench: SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEBER, SHRI B.M. BIYANI, ACCOUNTNT MEMBER Shri Hari Kishan Goyal, Indore

For Appellant: Shri Ashish Goyal, A.RFor Respondent: Shri P.K. Mishra, CIT-D.R
Section 143(3)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE [CONDUCTED THROUGH VIRTUAL COURT ] BEFORE: SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEBER And SHRI B.M. BIYANI, ACCOUNTNT MEMBER Assessment Year 2015-16 Shri Hari Kishan Goyal, Pr. CIT-2, Indore Indore PAN: ADVPG8753E Vs (Respondent) (Appellant) Assessee by: Shri Ashish Goyal, A.R. Revenue by: Shri P.K. Mishra, CIT-D.R. Date of hearing : 08-12-2022 Date of pronouncement : 30-01-2023 आदेश/ORDER PER : SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER:- This assessee’s appeal for A.Y. 2015-16, arises from order of the Principal Commissioner of Income Tax-2, Indo…