Sadhna Stocks and Securities Private Limited v. PCIT, Kolkatta

168 ITD 499Income Tax Appellate Tribunal2018#19449 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2019 to 2022.

Judgments citing Sadhna Stocks and Securities Private Limited v. PCIT, Kolkatta

Dinesh Kumar Singh, Mirzapur vs. Pr. Commissioner of Income Tax, Allahabad

ITA 11/ALLD/2019[2016-17]Status: DisposedITAT Allahabad04 Nov 2022AY 2016-17

Bench: Shri Vijay Pal Rao & Shri Ramit Kochar

For Appellant: Shri Praveen Godbole, C.AFor Respondent: Shri Ramendra Kumar Vishwakarma, CIT-DR and Shri A.K. Singh, Sr. D.R

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

…. HC) 9. Hon’ble Allahabad High Court judgment and order in the case of CIT v. Krishna Capbox Private Limited, reported in (2015) 372 ITR 310 (All.HC) 10. ITAT, Kolkatta Bench- Sadhna Stocks and Securities Private Limited v. PCIT, Kolkatta, reported in (2018) 168 ITD 499(Kol.-trib.) 11. Hon’ble Bombay High Court judgment and order in the case of CIT v. Neerav Modi, reported in (2016) 138 DTR(Bom) 81 12. Hon’ble Delhi High Court judgment and order in the case of CIT v. Sunbeam Auto Ltd., reported in (2011) 332 ITR 167 (Delhi HC) 13. ITAT, Delhi- Delhi Airport Metro Express Pvt. Ltd v. PCIT, reported in (2017) 54 I…

Wealthy Sky Development Private Limited, Jaipur vs. Pr.CIT-1, Jaipur

In the result, the appeal of the assessee is allowed

ITA 15/JPR/2021[2016-17]Status: DisposedITAT Jaipur27 Jun 2022AY 2016-17

For Appellant: Shri Bhupendra Shah, CAFor Respondent: Shri Sanjay Dhariwal, CIT

Section 143(3)Section 263Section 43(5)(d)Section 73Section 73(4)

…because the same is already distinguished following cases: - Asian Financial Services Ltd. 70 taxmann.com 9 (Calcutta) - Upkar Retail (P.) Ltd. 171 ITD 626 (Ahmedabad) - Magic Share Traders Ltd. 174 ITD 230 (Ahmedabad) - Sadhana Stocks & Securities (P.) Ltd. 168 ITD 499 (Kol) - Sucon India Ltd. 184 TTJ 713 (Del) - Vibha Goel 16 ITR(T) 418 (Chand) - Madanlal Ltd 51 SOT 188 (Kol) - Hiren Jaswantrai Shah 141 TTJ 851 (Ahd) - D & H Sechron Electrodes Pvt.Ltd. vs JCIT Range-1, Indore ITA No.62/Ind/2015 - Sri Vasavi Gold & Bullion (P.) Ltd.[ 92 taxmann.com 290 (Madras)] - Smt. Seema Jain 6 ITR(T) 488 (Del) - G.K. Anand…

M/S.Srl Diagnostics Private Limited, Mumbai vs. Principal Commissioner Income Tax-7, Mumbai

Accordingly, the grounds raised by assessee are allowed

ITA 1528/MUM/2018[2013-14]Status: DisposedITAT Mumbai08 Jan 2021AY 2013-14

Bench: Shri S. Rifaur Rahman, Am & Shri R. L. Negi, Am आयकरअपीलसं./ I.T.A. No. 1528/Mum/2018 (निर्धारणवर्ा / Assessment Year: 2013-14)

For Appellant: Shri V. Sridharan & Shri SFor Respondent: Shri Anand Mohan, DR

Section 14ASection 263Section 37

…ommissioner of Income-tax undertakes an inquiry himself in the manner indicated hereinbefore. He submitted that this aspect is missing in the present case. 22.9. Further, he submitted that the Tribunal in Sadhana Stocks & Securities (P.) Ltd. vs. PCIT [2018] 168 ITD 499 (Kolkata - Trib.) has also held that the PCIT has to form a prima facie view that claim of assessee is erroneous before setting aside order of Assessing Officer. In holding so, the Tribunal 33 I.T.A. No. 1528/Mum/2018 M/s SRL Diagnostics Pvt. Ltd. made the following observation; "9. ... ... It is observed that although the ld. Principal CIT in…

Essar Shipping Limited, Mumbai vs. Principal Commissioner of Income Tax - 5, Mumbai

In the result, appeal of the assessee is allowed as indicated above

ITA 3156/MUM/2018[2011-12]Status: DisposedITAT Mumbai30 Sept 2019AY 2011-12

Bench: Shri C.N. Prasad, Hon'Ble & Shri N.K. Pradhan, Hon'Blem/S. Essar Shipping Limited V. Pr. Cit-5 Essar House, 11, K.K. Marg Room No. 501 Mahalaxmi, Mumbai – 400 034 Aayakar Bhavan, M.K. Road Mumbai-400 020 Pan: Aacce3707D (Appellant) (Respondent) Assessee By : Shri Vijay Mehta Department By : Shri D.G. Pansari

For Appellant: Shri Vijay MehtaFor Respondent: Shri D.G. Pansari

Section 143(1)Section 144C(1)Section 263Section 92C

…lhi Airport Metro Express Pvt. Ltd., in ITA.No. 705/2017 dated 05.09.2017 [Delhi High Court] (ii). M/s. Metacaps Engineering & Mahindra Construction Co. v. CIT in ITA.No. 2895/Mum/2014 dated 11.09.2017. (iii). Sadhana Stocks & Securities Pvt. Ltd., v. Pr.CIT [168 ITD 499] (iv). M/s. Arun Kumar Garg HUF v. Pr.CIT in ITA.No. 3391/DEL/2018 dated 08.01.2019. 13. Referring to the above decisions, Ld. Counsel for the assessee submits that Ld. Pr.CIT not at all examined the submissions of the assessee and evidences furnished thereon. It is submitted that the Ld. Pr.CIT has not given any reasoning as to why the submissio…