Principal Commissioner of Income-tax v. Britannia Industries Ltd.

146 Taxmann.com 246High Court2023#6472 most cited

What is Principal Commissioner of Income-tax v. Britannia Industries Ltd. authority for?

A revision order under section 263 of the Income-tax Act cannot be passed merely because the Principal Commissioner disagrees with the view taken by the Assessing Officer. The revisionary power is not a tool to substitute one's own opinion for that of the Assessing Officer.

18

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2024 to 2025.

Also referred to as

Principal Commissioner of Income-tax v. Britannia Industries Ltd. · section 263 · revision u/s 263 · principal commissioner · assessing officer · erroneous and prejudicial · lack of enquiry · malabar industrial · section 142 · section 143(3) · section 144B · genuineness of the transaction

Sections most often in play

Section 263Section 143(3)Section 142(1)Section 144BSection 147Section 10(38)Section 142ASection 143(2)
Read the full judgment

Issues it is cited on

computer assisted scrutiny selectionsection 142amalabar industrialsection 263(1)lack of enquiryerroneous and prejudicialsection 10(38)section 263section 26section 144bgenuineness of the transactionsection 142

Judgments citing Principal Commissioner of Income-tax v. Britannia Industries Ltd.

Sunita Khandelwal, Mumbai vs. PCIT-Central -1, Mumbai

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

ITA 3541/MUM/2025[2019-20]Status: DisposedITAT Mumbai23 Dec 2025AY 2019-20

Bench: Shri Saktijit Dey & Shri Jagadish

For Appellant: Shri Ajay R. Singh &For Respondent: Shri Arun Kanti Datta – CIT(DR)
Section 132Section 142(1)Section 143(3)Section 153CSection 263

…te bench, the order passed u/s. 263 has to be quashed. In support of his contention, ld. Counsel relied upon the following decisions: - (A.Ys. 2015-16, 2016-17, 2018-19 & 2019-20) Sunita Khandelwal vs. PCIT(Central)  PCIT vs. Britannia Industires Ltd. [2023] 453 ITR 576 (Calcutta)(HC)  PCIT vs. Shree Gayatri Associates [2019] 263 Taxman 673 (Guj.)(HC)  PCIT vs. SN Tradelink (P.) Ltd. [2022] 145 taxmann.com 73 (Gujarat)  PCIT vs. Deccan Jewellers P. Ltd. [2021] 438 ITR 131 (AP)  DIT vs. Jyoti Foundation 357 ITR 388 (Del)  CIT vs. Reliance Communication Ltd. [2016] 240 Taxman 655 (Bom)  Shri Devan Gandhi vs.…

Sunita Khandelwal, Mumbai vs. PCIT (Central)-1, Mumbai

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

ITA 3540/MUM/2025[2018-19]Status: DisposedITAT Mumbai23 Dec 2025AY 2018-19

Bench: Shri Saktijit Dey & Shri Jagadish

For Appellant: Shri Ajay R. Singh &For Respondent: Shri Arun Kanti Datta – CIT(DR)
Section 132Section 142(1)Section 143(3)Section 153CSection 263

…te bench, the order passed u/s. 263 has to be quashed. In support of his contention, ld. Counsel relied upon the following decisions: - (A.Ys. 2015-16, 2016-17, 2018-19 & 2019-20) Sunita Khandelwal vs. PCIT(Central)  PCIT vs. Britannia Industires Ltd. [2023] 453 ITR 576 (Calcutta)(HC)  PCIT vs. Shree Gayatri Associates [2019] 263 Taxman 673 (Guj.)(HC)  PCIT vs. SN Tradelink (P.) Ltd. [2022] 145 taxmann.com 73 (Gujarat)  PCIT vs. Deccan Jewellers P. Ltd. [2021] 438 ITR 131 (AP)  DIT vs. Jyoti Foundation 357 ITR 388 (Del)  CIT vs. Reliance Communication Ltd. [2016] 240 Taxman 655 (Bom)  Shri Devan Gandhi vs.…

Sunita Khandelwal, Mumbai vs. PCIT(Central)-1, Mumbai

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

ITA 3539/MUM/2025[2016-17]Status: DisposedITAT Mumbai23 Dec 2025AY 2016-17

Bench: Shri Saktijit Dey & Shri Jagadish

For Appellant: Shri Ajay R. Singh &For Respondent: Shri Arun Kanti Datta – CIT(DR)
Section 132Section 142(1)Section 143(3)Section 153CSection 263

…te bench, the order passed u/s. 263 has to be quashed. In support of his contention, ld. Counsel relied upon the following decisions: - (A.Ys. 2015-16, 2016-17, 2018-19 & 2019-20) Sunita Khandelwal vs. PCIT(Central)  PCIT vs. Britannia Industires Ltd. [2023] 453 ITR 576 (Calcutta)(HC)  PCIT vs. Shree Gayatri Associates [2019] 263 Taxman 673 (Guj.)(HC)  PCIT vs. SN Tradelink (P.) Ltd. [2022] 145 taxmann.com 73 (Gujarat)  PCIT vs. Deccan Jewellers P. Ltd. [2021] 438 ITR 131 (AP)  DIT vs. Jyoti Foundation 357 ITR 388 (Del)  CIT vs. Reliance Communication Ltd. [2016] 240 Taxman 655 (Bom)  Shri Devan Gandhi vs.…

Sunita Khandelwal, Mumbai vs. PCIT(Central)-1, Mumbai

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

ITA 3451/MUM/2025[2015-16]Status: DisposedITAT Mumbai23 Dec 2025AY 2015-16

Bench: Shri Saktijit Dey & Shri Jagadish

For Appellant: Shri Ajay R. Singh &For Respondent: Shri Arun Kanti Datta – CIT(DR)
Section 132Section 142(1)Section 143(3)Section 153CSection 263

…te bench, the order passed u/s. 263 has to be quashed. In support of his contention, ld. Counsel relied upon the following decisions: - (A.Ys. 2015-16, 2016-17, 2018-19 & 2019-20) Sunita Khandelwal vs. PCIT(Central)  PCIT vs. Britannia Industires Ltd. [2023] 453 ITR 576 (Calcutta)(HC)  PCIT vs. Shree Gayatri Associates [2019] 263 Taxman 673 (Guj.)(HC)  PCIT vs. SN Tradelink (P.) Ltd. [2022] 145 taxmann.com 73 (Gujarat)  PCIT vs. Deccan Jewellers P. Ltd. [2021] 438 ITR 131 (AP)  DIT vs. Jyoti Foundation 357 ITR 388 (Del)  CIT vs. Reliance Communication Ltd. [2016] 240 Taxman 655 (Bom)  Shri Devan Gandhi vs.…

Anjani Agarwal, Kolkata vs. PCIT (Central) Kolkata - 2, Kolkata

In the result, the appeal of the assessee is allowed

ITA 403/KOL/2025[2021-22]Status: DisposedITAT Kolkata11 Nov 2025AY 2021-22

Bench: Shri Duvvuru Rl Reddy, Vp & Shri Rajesh Kumar, Am Pcit (Central) Kolkata-2, Anjani Agarwal Dcit, Central Circle-4(3), 1D, Ashoka, 14, Ashoka Road, Aayakar Bhawan Poorva, Alipore H.O. Vs. 110, Shantipally, Kolkata- Kolkata-700027, West Bengal 700107, West Bengal (Appellant) (Respondent) Pan No. Aehpa0038H Assessee By : Shri S.K. Tulsiyan, Ar Revenue By : Shri Raja Sengupta, Dr Date Of Hearing: 21.08.2025 Date Of Pronouncement: 11.11.2025

For Appellant: Shri S.K. Tulsiyan, ARFor Respondent: Shri Raja Sengupta, DR
Section 142(1)Section 143(3)Section 263Section 56(2)(x)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, KOLKATA BEFORE SHRI DUVVURU RL REDDY, VP AND SHRI RAJESH KUMAR, AM PCIT (Central) Kolkata-2, Anjani Agarwal DCIT, Central Circle-4(3), 1D, Ashoka, 14, Ashoka Road, Aayakar Bhawan Poorva, Alipore H.O. Vs. 110, Shantipally, Kolkata- Kolkata-700027, West Bengal 700107, West Bengal (Appellant) (Respondent) PAN No. AEHPA0038H Assessee by : Shri S.K. Tulsiyan, AR Revenue by : Shri Raja Sengupta, DR Date of hearing: 21.08.2025 Date of pronouncement: 11.11.2025 O R D E R Per Rajesh Kumar, AM: This is an appeal preferred by the assessee against the revisionary order of th…

Mridul Shashikant Khandelwal, Mumbai vs. PCIT(Central)-1, Mumbai

In the result, the grounds of

ITA 3645/MUM/2025[2020-21]Status: DisposedITAT Mumbai11 Nov 2025AY 2020-21

Bench: Shri Pawan Singh& Shri Arun Khodpia

Section 143(3)Section 153CSection 153DSection 254(1)Section 263

…ding of assessing officer. The case was considered by central circle which was approved by additional commissioner. To support his various submission, the ld. AR of the assessee relied upon the following case law”  PCIT-1 vs Britannia Industries Ltd. (2023) 453 ITR 576 (Calcutta) (HC)  PCIT vs Shree Gayatri Associates (2019) 263 Taxman 673 (Guj) (HC)  PCIT vs Shreeji Prints (P) Ltd. (2021) 130 Taxman.com 294 (SC)  PCIT vs SN Tradelink (P) Ltd. (2022) 145 taxmann.com 73 (Gujarat)  PCIT vs Deccan Jewellers P. Ltd. (2021) 438 ITR 131 (AP)(HC)  PCIT vs Deccan Tobacco Company (2021) 438 ITR 131 (AP)(HC)  PCIT…

Mridul Shashikant Khandelwal, Mumbai vs. PCIT Central -1, Mumbai

In the result, the grounds of

ITA 3644/MUM/2025[2018-19]Status: DisposedITAT Mumbai11 Nov 2025AY 2018-19

Bench: Shri Pawan Singh& Shri Arun Khodpia

Section 143(3)Section 153CSection 153DSection 254(1)Section 263

…ding of assessing officer. The case was considered by central circle which was approved by additional commissioner. To support his various submission, the ld. AR of the assessee relied upon the following case law”  PCIT-1 vs Britannia Industries Ltd. (2023) 453 ITR 576 (Calcutta) (HC)  PCIT vs Shree Gayatri Associates (2019) 263 Taxman 673 (Guj) (HC)  PCIT vs Shreeji Prints (P) Ltd. (2021) 130 Taxman.com 294 (SC)  PCIT vs SN Tradelink (P) Ltd. (2022) 145 taxmann.com 73 (Gujarat)  PCIT vs Deccan Jewellers P. Ltd. (2021) 438 ITR 131 (AP)(HC)  PCIT vs Deccan Tobacco Company (2021) 438 ITR 131 (AP)(HC)  PCIT…

Arun Kumar Mishra, Buxar vs. Pr.CIT-1, Patna

In the result, the appeals of the assessee are allowed

ITA 21/PAT/2021[2015-16]Status: DisposedITAT Patna15 Oct 2025AY 2015-16

Bench: Shri Rajesh Kumar, Am & Shripradip Kumar Choubey, Jm Shri Kant Mishra Income Tax Officer Maha Laxmi Steel Ward-1(5) Vs. Station Road, Buxar-802101 Buxar, Bihar (Appellant) (Respondent) Pan No. Afipm0714N Brij Kumar Mishra Plot No. 36, Gajadhar Ganj, Ram Ito, Ward-1(5) Bagh, Buxar, Buxar, Bihar, Buxar, Buxar, Bihar Vs. 802101 (Appellant) (Respondent) Pan No.Afipm0712L Ajeet Kumar Mishra Ito, Ward-1(5) Buxar, Bihar, 802101 Buxar, Buxar, Bihar Vs. (Appellant) (Respondent) Pan No. Afipm0713M Arun Kumar Mishra Opp. Mahatma Gandhi Magar, Ito, Ward-1(5) Bazar Samity, Rambagh, Buxar, Buxar, Buxar, Bihar Vs. Buxar, Bihar, 802101 (Appellant) (Respondent) Pan No. Afipm0716Q Assessee By : Shri Sudipta Sannigrahi, Ar Revenue By : Shri Rajat Datta, Dr Date Of Hearing: 29.07.2025 Date Of Pronouncement: 15.10.2025

For Appellant: Shri Sudipta Sannigrahi, ARFor Respondent: Shri Rajat Datta, DR
Section 10(38)Section 143(2)Section 143(3)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, KOLKATA BEFORE SHRI RAJESH KUMAR, AM AND SHRIPRADIP KUMAR CHOUBEY, JM Shri Kant Mishra Income Tax Officer Maha Laxmi Steel Ward-1(5) Vs. Station Road, Buxar-802101 Buxar, Bihar (Appellant) (Respondent) PAN No. AFIPM0714N Brij Kumar Mishra Plot No. 36, Gajadhar Ganj, Ram ITO, WARD-1(5) Bagh, Buxar, Buxar, Bihar, BUXAR, Buxar, Bihar Vs. 802101 (Appellant) (Respondent) PAN No.AFIPM0712L Ajeet Kumar Mishra ITO, WARD-1(5) Buxar, Bihar, 802101 BUXAR, Buxar, Bihar Vs. (Appellant) (Respondent) PAN No. AFIPM0713M Arun Kumar Mishra Opp. Mahatma Gandhi Magar, ITO, WARD-1(5) Ba…

Ajeet Kumar Mishra, Buxar vs. Pr.CIT-1, Patna

In the result, the appeals of the assessee are allowed

ITA 20/PAT/2021[2015-16]Status: DisposedITAT Patna15 Oct 2025AY 2015-16

Bench: Shri Rajesh Kumar, Am & Shripradip Kumar Choubey, Jm Shri Kant Mishra Income Tax Officer Maha Laxmi Steel Ward-1(5) Vs. Station Road, Buxar-802101 Buxar, Bihar (Appellant) (Respondent) Pan No. Afipm0714N Brij Kumar Mishra Plot No. 36, Gajadhar Ganj, Ram Ito, Ward-1(5) Bagh, Buxar, Buxar, Bihar, Buxar, Buxar, Bihar Vs. 802101 (Appellant) (Respondent) Pan No.Afipm0712L Ajeet Kumar Mishra Ito, Ward-1(5) Buxar, Bihar, 802101 Buxar, Buxar, Bihar Vs. (Appellant) (Respondent) Pan No. Afipm0713M Arun Kumar Mishra Opp. Mahatma Gandhi Magar, Ito, Ward-1(5) Bazar Samity, Rambagh, Buxar, Buxar, Buxar, Bihar Vs. Buxar, Bihar, 802101 (Appellant) (Respondent) Pan No. Afipm0716Q Assessee By : Shri Sudipta Sannigrahi, Ar Revenue By : Shri Rajat Datta, Dr Date Of Hearing: 29.07.2025 Date Of Pronouncement: 15.10.2025

For Appellant: Shri Sudipta Sannigrahi, ARFor Respondent: Shri Rajat Datta, DR
Section 10(38)Section 143(2)Section 143(3)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, KOLKATA BEFORE SHRI RAJESH KUMAR, AM AND SHRIPRADIP KUMAR CHOUBEY, JM Shri Kant Mishra Income Tax Officer Maha Laxmi Steel Ward-1(5) Vs. Station Road, Buxar-802101 Buxar, Bihar (Appellant) (Respondent) PAN No. AFIPM0714N Brij Kumar Mishra Plot No. 36, Gajadhar Ganj, Ram ITO, WARD-1(5) Bagh, Buxar, Buxar, Bihar, BUXAR, Buxar, Bihar Vs. 802101 (Appellant) (Respondent) PAN No.AFIPM0712L Ajeet Kumar Mishra ITO, WARD-1(5) Buxar, Bihar, 802101 BUXAR, Buxar, Bihar Vs. (Appellant) (Respondent) PAN No. AFIPM0713M Arun Kumar Mishra Opp. Mahatma Gandhi Magar, ITO, WARD-1(5) Ba…

Brij Kumar Mishra, Buxar vs. ITO, Ward-1(5), Buxar

In the result, the appeals of the assessee are allowed

ITA 18/PAT/2021[2015-16]Status: DisposedITAT Patna15 Oct 2025AY 2015-16

Bench: Shri Rajesh Kumar, Am & Shripradip Kumar Choubey, Jm Shri Kant Mishra Income Tax Officer Maha Laxmi Steel Ward-1(5) Vs. Station Road, Buxar-802101 Buxar, Bihar (Appellant) (Respondent) Pan No. Afipm0714N Brij Kumar Mishra Plot No. 36, Gajadhar Ganj, Ram Ito, Ward-1(5) Bagh, Buxar, Buxar, Bihar, Buxar, Buxar, Bihar Vs. 802101 (Appellant) (Respondent) Pan No.Afipm0712L Ajeet Kumar Mishra Ito, Ward-1(5) Buxar, Bihar, 802101 Buxar, Buxar, Bihar Vs. (Appellant) (Respondent) Pan No. Afipm0713M Arun Kumar Mishra Opp. Mahatma Gandhi Magar, Ito, Ward-1(5) Bazar Samity, Rambagh, Buxar, Buxar, Buxar, Bihar Vs. Buxar, Bihar, 802101 (Appellant) (Respondent) Pan No. Afipm0716Q Assessee By : Shri Sudipta Sannigrahi, Ar Revenue By : Shri Rajat Datta, Dr Date Of Hearing: 29.07.2025 Date Of Pronouncement: 15.10.2025

For Appellant: Shri Sudipta Sannigrahi, ARFor Respondent: Shri Rajat Datta, DR
Section 10(38)Section 143(2)Section 143(3)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, KOLKATA BEFORE SHRI RAJESH KUMAR, AM AND SHRIPRADIP KUMAR CHOUBEY, JM Shri Kant Mishra Income Tax Officer Maha Laxmi Steel Ward-1(5) Vs. Station Road, Buxar-802101 Buxar, Bihar (Appellant) (Respondent) PAN No. AFIPM0714N Brij Kumar Mishra Plot No. 36, Gajadhar Ganj, Ram ITO, WARD-1(5) Bagh, Buxar, Buxar, Bihar, BUXAR, Buxar, Bihar Vs. 802101 (Appellant) (Respondent) PAN No.AFIPM0712L Ajeet Kumar Mishra ITO, WARD-1(5) Buxar, Bihar, 802101 BUXAR, Buxar, Bihar Vs. (Appellant) (Respondent) PAN No. AFIPM0713M Arun Kumar Mishra Opp. Mahatma Gandhi Magar, ITO, WARD-1(5) Ba…

Shri Kant Mishra, Buxar vs. ITO, Ward-1(5), Buxar

In the result, the appeals of the assessee are allowed

ITA 17/PAT/2021[2015-16]Status: DisposedITAT Patna15 Oct 2025AY 2015-16

Bench: Shri Rajesh Kumar, Am & Shripradip Kumar Choubey, Jm Shri Kant Mishra Income Tax Officer Maha Laxmi Steel Ward-1(5) Vs. Station Road, Buxar-802101 Buxar, Bihar (Appellant) (Respondent) Pan No. Afipm0714N Brij Kumar Mishra Plot No. 36, Gajadhar Ganj, Ram Ito, Ward-1(5) Bagh, Buxar, Buxar, Bihar, Buxar, Buxar, Bihar Vs. 802101 (Appellant) (Respondent) Pan No.Afipm0712L Ajeet Kumar Mishra Ito, Ward-1(5) Buxar, Bihar, 802101 Buxar, Buxar, Bihar Vs. (Appellant) (Respondent) Pan No. Afipm0713M Arun Kumar Mishra Opp. Mahatma Gandhi Magar, Ito, Ward-1(5) Bazar Samity, Rambagh, Buxar, Buxar, Buxar, Bihar Vs. Buxar, Bihar, 802101 (Appellant) (Respondent) Pan No. Afipm0716Q Assessee By : Shri Sudipta Sannigrahi, Ar Revenue By : Shri Rajat Datta, Dr Date Of Hearing: 29.07.2025 Date Of Pronouncement: 15.10.2025

For Appellant: Shri Sudipta Sannigrahi, ARFor Respondent: Shri Rajat Datta, DR
Section 10(38)Section 143(2)Section 143(3)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, KOLKATA BEFORE SHRI RAJESH KUMAR, AM AND SHRIPRADIP KUMAR CHOUBEY, JM Shri Kant Mishra Income Tax Officer Maha Laxmi Steel Ward-1(5) Vs. Station Road, Buxar-802101 Buxar, Bihar (Appellant) (Respondent) PAN No. AFIPM0714N Brij Kumar Mishra Plot No. 36, Gajadhar Ganj, Ram ITO, WARD-1(5) Bagh, Buxar, Buxar, Bihar, BUXAR, Buxar, Bihar Vs. 802101 (Appellant) (Respondent) PAN No.AFIPM0712L Ajeet Kumar Mishra ITO, WARD-1(5) Buxar, Bihar, 802101 BUXAR, Buxar, Bihar Vs. (Appellant) (Respondent) PAN No. AFIPM0713M Arun Kumar Mishra Opp. Mahatma Gandhi Magar, ITO, WARD-1(5) Ba…

Azb and Partner, Mumbai vs. PCIT-8, Mumbai

ITA 4105/MUM/2025[2020-21]Status: DisposedITAT Mumbai19 Sept 2025AY 2020-21

Bench: Shri Vikram Singh Yadav & Shri Anikesh Banerjee

For Appellant: Shri Yogesh Thar & Shri VinayakFor Respondent: Shri Rajesh Kumar Yadav (CIT-DR)
Section 143(3)Section 144BSection 195Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBER AND SHRI ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A No.4105/Mum/2025 (Assessment Year: 2020-21) AZB AND PARTNERS VS PCIT, Mumbai-8, AZB House, Peninsula Room No.611, 6th Floor, Aayakar Corporate Park, Ganpatrao Kadam MAG, Lower Parel, Mumbai-400 013 Bhavan, M.K. Road, Mumbai-400 020 PAN: AAKFA0281H APPELLANT RESPONDENT Assessee by : Shri Yogesh Thar & Shri Vinayak Bhat Respondent by : Shri Rajesh Kumar Yadav (CIT-DR) Date of hearing : 16/09/2025 Date of pronouncement : 19/09/2025 ORDER Per Anikesh Baner…

Sushil Mitruka, Siliguri vs. P.C.I.T., Siliguri

In the result, appeal of the assessee stands allowed

ITA 490/KOL/2025[2018-2019]Status: DisposedITAT Kolkata10 Jul 2025AY 2018-2019

Bench: Shri Rajesh Kumar, Am& Shri Pradip Kumar Choubey, Jm]

Section 142ASection 143(3)Section 147Section 148Section 263Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, KOLKATA [Before Shri Rajesh Kumar, AM& Shri Pradip Kumar Choubey, JM] I.T.A. Nos. 487 to 489/Kol/2025 Assessment Years: 2014-15 to 2016-17 & I.T.A No. 490/Kol/2025 Assessment Year : 2018-19 Sushil Mitruka Vs. Pr. CIT, Siliguri G-208, City Centre, Office Block, P.O. Matigara-734010, Siliguri, Darjeeling (PAN: ACCPA9340F) Appellant Respondent Date of conclusion of Hearing 19.05.2025 Date of Pronouncement 10.07.2025 For the Appellant Shri S. K. Tulsiyan, Advocate For the Respondent Shri Madanappa Raghuvir, CIT DR ORDER Per Shri Rajesh Kumar, AM The captioned four a…

Sushil Mitruka, Siliguri vs. P.C.I.T., Siliguri

In the result, appeal of the assessee stands allowed

ITA 489/KOL/2025[2016-2017]Status: DisposedITAT Kolkata10 Jul 2025AY 2016-2017

Bench: Shri Rajesh Kumar, Am& Shri Pradip Kumar Choubey, Jm]

Section 142ASection 143(3)Section 147Section 148Section 263Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, KOLKATA [Before Shri Rajesh Kumar, AM& Shri Pradip Kumar Choubey, JM] I.T.A. Nos. 487 to 489/Kol/2025 Assessment Years: 2014-15 to 2016-17 & I.T.A No. 490/Kol/2025 Assessment Year : 2018-19 Sushil Mitruka Vs. Pr. CIT, Siliguri G-208, City Centre, Office Block, P.O. Matigara-734010, Siliguri, Darjeeling (PAN: ACCPA9340F) Appellant Respondent Date of conclusion of Hearing 19.05.2025 Date of Pronouncement 10.07.2025 For the Appellant Shri S. K. Tulsiyan, Advocate For the Respondent Shri Madanappa Raghuvir, CIT DR ORDER Per Shri Rajesh Kumar, AM The captioned four a…

Sushil Mitruka, Siliguri vs. P.C.I.T., Siliguri

In the result, appeal of the assessee stands allowed

ITA 488/KOL/2025[2015-2016]Status: DisposedITAT Kolkata10 Jul 2025AY 2015-2016

Bench: Shri Rajesh Kumar, Am& Shri Pradip Kumar Choubey, Jm]

Section 142ASection 143(3)Section 147Section 148Section 263Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, KOLKATA [Before Shri Rajesh Kumar, AM& Shri Pradip Kumar Choubey, JM] I.T.A. Nos. 487 to 489/Kol/2025 Assessment Years: 2014-15 to 2016-17 & I.T.A No. 490/Kol/2025 Assessment Year : 2018-19 Sushil Mitruka Vs. Pr. CIT, Siliguri G-208, City Centre, Office Block, P.O. Matigara-734010, Siliguri, Darjeeling (PAN: ACCPA9340F) Appellant Respondent Date of conclusion of Hearing 19.05.2025 Date of Pronouncement 10.07.2025 For the Appellant Shri S. K. Tulsiyan, Advocate For the Respondent Shri Madanappa Raghuvir, CIT DR ORDER Per Shri Rajesh Kumar, AM The captioned four a…

Sushil Mitruka, Siliguri vs. P.C.I.T., Siliguri

In the result, appeal of the assessee stands allowed

ITA 487/KOL/2025[2014-2015]Status: DisposedITAT Kolkata10 Jul 2025AY 2014-2015

Bench: Shri Rajesh Kumar, Am& Shri Pradip Kumar Choubey, Jm]

Section 142ASection 143(3)Section 147Section 148Section 263Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, KOLKATA [Before Shri Rajesh Kumar, AM& Shri Pradip Kumar Choubey, JM] I.T.A. Nos. 487 to 489/Kol/2025 Assessment Years: 2014-15 to 2016-17 & I.T.A No. 490/Kol/2025 Assessment Year : 2018-19 Sushil Mitruka Vs. Pr. CIT, Siliguri G-208, City Centre, Office Block, P.O. Matigara-734010, Siliguri, Darjeeling (PAN: ACCPA9340F) Appellant Respondent Date of conclusion of Hearing 19.05.2025 Date of Pronouncement 10.07.2025 For the Appellant Shri S. K. Tulsiyan, Advocate For the Respondent Shri Madanappa Raghuvir, CIT DR ORDER Per Shri Rajesh Kumar, AM The captioned four a…

Jalalabad Solvex Private Ltd, Jalalabad vs. Pr Commissioner of Income Tax, Amritsar-1

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

ITA 117/ASR/2024[2014-2015]Status: DisposedITAT Amritsar29 Jan 2025AY 2014-2015

Bench: Sh. Udayan Dasgupta & Sh. Krinwant Sahay

For Appellant: Sh. Ashwani Kalia, C.A
Section 143(1)Section 143(3)Section 144BSection 147Section 148Section 263Section 263(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR (HYBRID COURT) BEFORE SH. UDAYAN DASGUPTA, JUDICIAL MEMBER AND SH. KRINWANT SAHAY, ACCOUNTANT MEMBER I.T.A. No. 117/Asr/2024 Assessment Year: 2014-15 Jalalabad Solvex Pvt. Ltd. Vs. Pr. Commissioner of Income Tax-1, FF Road, Jalalabad 152024 Amritsar Punjab [PAN: AAACJ 8552B] (Respondent) (Appellant) Appellant by : Sh. Ashwani Kalia, C.A. : Respondent by Sh. Anupam Kant Garg, CIT-DR Date of Hearing : 17.12.2024 Date of Pronouncement : 29.01.2025 ORDER Per Udayan Dasgupta, J.M.: This appeal is filed by the assessee against the order of the ld. PCI…

Mithilesh Kumar, Patna vs. DCIT Central Circle-2, Patna

In the result, the appeal of the assessee is allowed

ITA 230/PAT/2023[2021-22]Status: DisposedITAT Patna18 Apr 2024AY 2021-22

Bench: Shri Rajpal Yadav, Vice-(Kz) & Dr. Manish Borad

Section 127Section 132ASection 133ASection 143(3)Section 153DSection 263

…n one view with which the Commissioner does not agree, it cannot be treated as an erroneous order prejudicial to the interests of the Revenue, unless the view taken by the Income-tax Officer is unsustainable in law." PCIT v. Britannia Industries Ltd. - (2023) 453 ITR 576 (Cal) "The Commissioner can set aside an order of assessment under section 263 of the Income-tax Act, 1961, only if it is erroneous and prejudicial to the Revenue. Every loss of revenue cannot be treated as prejudicial to the interests of the Revenue and if the Assessing Officer has adopted one of the courses permissible under law or where two vi…

Principal Commissioner of Income-tax v. Britannia Industries Ltd. (146 Taxmann.com 246) — Cited in 18 Judgments | BharatTax