Sify Software Ltd. v. ACIT

80 Taxmann.com 273Reported decision2017#10758 most cited

What is Sify Software Ltd. v. ACIT authority for?

A Commissioner can revise an assessment under section 263 if the Assessing Officer failed to conduct an independent inquiry or made an error in the assessment order. The revision is not justified if the Assessing Officer considered the assessee's submissions and relied on relevant case laws.

10

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2024.

Also referred to as

Sify Software Ltd. v. ACIT · section 263 · Assessing Officer · Commissioner revision · lack of enquiry · erroneous order · independent inquiry · prejudicial to revenue

Sections most often in play

Section 1961Section 143(3) of the Income Tax ActSection 250 of the Income Tax ActSection 263 of the Income Tax ActSection 270A of the Income Tax ActSection 45 of the Income Tax ActSection 50D of the Income Tax Act

Issues it is cited on

erroneous and prejudicialsection 263section 26section 142(1)personindiabusinessdocumentinterest

Judgments citing Sify Software Ltd. v. ACIT

ACIT 14(1)(2), Mumbai vs. Bombay Footwear Private Limited, Mumbai

Accordingly, all the Grounds raised by the Revenue are dismissed

ITA 94/MUM/2024[2017-18]Status: DisposedITAT Mumbai12 Dec 2024AY 2017-18

Bench: SHRI NARENDRA KUMAR BILLAIYA, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY (Judicial Member)

For Appellant: Ms. Aarti Vissanji and Shri Ajay BhandariFor Respondent: Dr. Mahesh Akhade
Section 143(3)Section 250Section 263Section 270ASection 45Section 50D

…IN THE INCOME TAX APPELLATE TRIBUNAL "B" BENCH, MUMBAI SHRI NARENDRA KUMAR BILLAIYA, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER Assistant Commissioner of Income Tax ………… Appellant Circle 14(1)(2) Room No.455, 4th Floor, Aayakar Bhavan, M.K.Road, Mumbai – 400020 Maharashtra. Vs Bombay Footwear Private Limited Deonar Village, Behind Telcom Factory, Deonar, Mumbai – 400 088. Maharashtra [PAN: AAACB2162P] ……… …….. Respondent C.O No. 139/MUM/2024 (Assessment Year: 2017-2018) Bombay Footwear Private Limited Deonar Village, Behind Telcom Factory, Deonar, Mumbai – 400 088. Maharashtra [PAN: AAACB2162P] ……..…

Bombay Footwear Pvt. Ltd, Mumbai vs. The Pr. CIT -14, Mumbai

In the result, impugned order is quashed and appeal of the assessee is allowed

ITA 1645/MUM/2021[2015-16]Status: DisposedITAT Mumbai15 May 2023AY 2015-16

Bench: Shri Vikas Awasthy & Shri Amarjit Singhvk-Vk-La- 1645@Eaqcbz@2021 ¼Fu-Oa- 2015&16½ Bombay Footwear Private Limited Deonar Village, Behind Telecom Factory, Deonar, Mumbai-400 088 ..... Vihykfkhz/Appellant Pan No. Aaacb2162P Cuke Vs. Principal Commissioner Of Income Tax-14 Aayakar Bhavan, M. K. Road, ..... Izfroknh/Respondent Mumbai-400 020

For Appellant: Ms. Aarti Vissanji &For Respondent: Dr. Mahesh Akhade, CIT-DR &
Section 142(1)Section 263

…आयकर अपीलीय अधिकरण eqacbZ ihB ßchÞ eaqcbZ Jh fodkl voLFkh] U;kf;d lnL;],oa Jh vejthr flag] ys[kkdkj lnL; ds le{k IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “B” BENCH BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER vk-vk-la- 1645@eaqcbZ@2021 ¼fu-oa- 2015&16½ Bombay Footwear Private Limited Deonar Village, Behind Telecom Factory, Deonar, Mumbai-400 088 ..... vihykFkhZ/Appellant PAN No. AAACB2162P cuke Vs. Principal Commissioner of Income Tax-14 Aayakar Bhavan, M. K. Road, ..... izfroknh/Respondent Mumbai-400 020 vihykFkhZ }kjk@Appellant by : Ms. Aarti Vissanji & Shri…

V.L Jewellers, Delhi vs. Circle-49(1), Delhi

In the result, appeal of the assessee is allowed

ITA 836/DEL/2022[2017-18]Status: DisposedITAT Delhi24 Mar 2023AY 2017-18

Bench: Shri G.S. Pannu, Hon’Ble & Shri Challa Nagendra Prasadआ.अ.सं/.I.T.A No.836/Del/2022 िनधा"रणवष"/Assessment Year:2017-18 बनाम V.L. Jewellers, Pr. Commissioner Of 2775, 1St Floor, Gali No. 20-21, Vs. Income Tax, Beadon Pura, Karol Bagh, Circle 49(1), New Delhi. Room No. 1202, 12, Civic Centre, Minto Road, New Delhi. Pan No. Aadfv7989A अपीलाथ" Appellant ""यथ"/Respondent

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

…I.T.A.No.836/Del/2022 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “H” NEW DELHI BEFORE SHRI G.S. PANNU, HON’BLE PRESIDENT AND SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER आ.अ.सं/.I.T.A No.836/Del/2022 िनधा"रणवष"/Assessment Year:2017-18 बनाम V.L. Jewellers, Pr. Commissioner of 2775, 1st Floor, Gali No. 20-21, Vs. Income Tax, Beadon Pura, Karol Bagh, Circle 49(1), New Delhi. Room No. 1202, 12, Civic Centre, Minto Road, New Delhi. PAN No. AADFV7989A अपीलाथ" Appellant ""यथ"/Respondent S/Shri K. Sampath & िनधा"रतीक"ओरसे /Assessee by V. Raja Kumar, Adv. Shri Sanjay Kumar, Sr. DR राज"वक"ओरसे /Revenue by सुनवाईक"त…

Bla Power Pvt.Ltd, Mumbai vs. Pr. Commm of Income Tax-3, Mumbai

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

ITA 1180/MUM/2022[2017-18]Status: DisposedITAT Mumbai28 Feb 2023AY 2017-18

Bench: Shri Om Prakash Kant & Shri Sandeep Singh Karhail

For Appellant: Shri Nitesh JoshiFor Respondent: Dr. Mahesh Akhade
Section 142(1)Section 143(2)Section 143(3)Section 263Section 36(1)(iii)Section 56(2)(vii)Section 56(2)(viib)Section 79

…om 10 (Bom.) and Jeevan Investment and Finance Pvt. Ltd vs CIT, [2017] 291 CTR 241(Bom.) The learned DR also placed reliance upon the BLA Power Pvt. Ltd. ITA no.1180/Mum./2022 decision of coordinate bench of the Tribunal in Sify Software Ltd. Vs ACIT, [2017] 80 Taxmann.com 273 (Chennai-Trib.). From the perusal of the decisions, we find that in the facts before the Hon’ble Courts either the question raised was not responded to by some explanation or no query was raised during the assessment proceedings. However, such is not the facts of the present case as is evident from the notices issued by the Assessing Offic…

Devika Rajesh Jaggi, Mumbai vs. Principle CIT Range-19, Mumbai

In the result, the present appeal is allowed

ITA 861/MUM/2022[2017-18]Status: DisposedITAT Mumbai24 Feb 2023AY 2017-18
For Appellant: Shri Yogesh TharFor Respondent: Smt. Riddhi Mishra
Section 143(3)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL "D" BENCH, MUMBAI SHRI AMARJIT SINGH, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER Devika Rajesh Jaggi, 26, Blue Heaven Mount Pleasant Road, Malabar Hill, Mumbai - 400006 [PAN: ADXPJ9746J] ……………… Appellant Principal Commissioner of Income Tax, Vs Range – 19, Mumbai, Room No. 228, 2nd Floor, Matru Mandir, Tardeo Road, Mumbai - 400007 ……………. Respondent Appearances For the Appellant/Assessee : Shri Yogesh Thar For the Respondent/Department : Smt. Riddhi Mishra Date of conclusion of hearing : 29.11.2022 Date of pronouncement of order : 24.02.2023 O R D E R Per Rahul Cha…

Mirum Digital Private Limited Ghatkopar West, Mumbai vs. PCIT, Mumbai-6

In the result, appeal filed by the assessee is dismissed

ITA 1489/MUM/2022[2017-18]Status: DisposedITAT Mumbai02 Jan 2023AY 2017-18

Bench: Shri Vikas Awasthy & Shri Gagan Goyalmirum Digital Pvt. Ltd. Unit No. 101A/101Ai, Raheja Plaza 1, A-Wing, 1St Floor, Ghatkopar (West), 35, New Marine Lines, Mumbai-400086. Pan: Aancs0273K ...... Appellant Vs. Pr.Cit-6, Mumbai. ..... Respondent Appellant By : Sh. Himanshu Gandhi, Ca Respondent By : Dr. Mahesh Akhade, Cit-Dr Date Of Hearing : 06/10/2022 Date Of Pronouncement : 02/01/2023

For Appellant: Sh. Himanshu Gandhi, CAFor Respondent: Dr. Mahesh Akhade, CIT-DR
Section 142(1)Section 143(3)Section 263

…f the assessee.” 13. We found the decision of honorable jurisdictional high court in the case of CIT Vs. Ballarpur industries Ltd. (2017) 85 Taxmann.com 10 (Bom.) relevant on this issue and ITAT Chennai Bench in the case of Sify Software Ltd. v/s ACIT (2017) 80 Taxmann.com 273 also followed the case of Ballarpur Industries Ltd. (supra). 14. In view of the above facts and judicial pronouncements we are of the opinion that matter of revenue reconciliation and reimbursement of expenses was not done at all to ascertain the income properly. We sustain the order of Ld. PCIT as he has to relied upon the records of asse…

Shri S. Mohanasundaram, Coimbatore vs. ACIT, Ncc - 2, Coimbatore

In the result, the appeal of the Assessee in I

ITA 612/CHNY/2020[2015-16]Status: DisposedITAT Chennai15 Jun 2022AY 2015-16

Bench: Shri G. Manjunatha & Shri Anikesh Banerjeeआयकर अपील सं./I.T.A No.:612/Chny/2020 िनधा"रण वष"/Assessment Year: 2015 - 2016

For Appellant: Shri V.S. Jayakumar, AdvocateFor Respondent: Dr. S. Palani Kumar, CIT
Section 143(3)Section 263

…आयकरअपीलीयअिधकरण,‘डी’"यायपीठ,चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘D’ BENCH, CHENNAI "ी जी मंजूनाथा, लेखा सद" के सम","ी अिनकेश बनज", "ाियक सद" एवं BEFORE SHRI G. MANJUNATHA, ACCOUNTANT MEMBER AND SHRI ANIKESH BANERJEE, JUDICIAL MEMBER आयकर अपील सं./I.T.A No.:612/Chny/2020 िनधा"रण वष"/Assessment Year: 2015 - 2016 Mr. Mohanasundaram, The Assistant Commissioner of No.329(5), [Old No.523], Income Tax, Thadagam Road, Vs. Non-Corporate Circle – 2, Coimbatore – 641 002. Income Tax Office, Race Course Road, PAN : AFHPM 0901N Coimbatore – 641 018. (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ"क"ओरसे/Appellant by…

Troikaa Pharmaceuticlas Limited, Ahmedabad vs. The Pr. CIT-3, Ahmedabad

ITA 55/AHD/2021[2016-17]Status: DisposedITAT Ahmedabad18 Nov 2021AY 2016-17
For Appellant: Shri Dhiren Shah &For Respondent: Shri Vinod Tanwani, CIT-D.R
Section 143(3)Section 263Section 263(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “B” BENCH (Conducted Through Virtual Court) Before: Shri Mahavir Prasad, Judicial Member And Shri Amarjit Singh, Accountant Member ITA Nos. 55 & 56/Ahd/2021 Assessment Year 2016-17 & 2017-2018 Troikaa Pharmaceuticals The PCIT, Ltd. Commerce House-1, Ahmedabad-3 Opp: Rajvansh Apartment, Vs (Respondent) Judges Bunglow Road, Ahmedabad PAN: AABCT6866H (Appellant) Revenue by: Shri Vinod Tanwani, CIT-D.R. Assessee by: Shri Dhiren Shah & Shri Nupur Shah, A.Rs. Date of hearing : 17-09-2021 Date of pronouncement : 17-11-2021 आदेश/ORDER PER : AMARJIT SINGH, ACCOUN…

Shree Cement Limited, Beawar vs. Pr.CIT, Udaipur

In the result, the appeal of the assessee is allowed

ITA 4/JPR/2021[2014-15]Status: DisposedITAT Jaipur23 Jun 2021AY 2014-15

Bench: Shri Sandeep Gosain, Jm & Shri Vikram Singh Yadav, Am Vk;Dj Vihy La-@Ita No. 04/Jp/2021 Assessment Year: 2014-15 Shree Cement Limited, Cuke Pr.Cit, Vs. Bangur Nagar, Post Box No. 33, Udaipur. Beawar. Pan No.: Aaccs 8796 G Vihykfkhz@Appellant Izr;Fkhz@Respondent Fu/Kzkfjrh Dh Vksj Ls@ Assessee By: Shri Dilip Desai (Ca) Shri Vijay Shah (Ca) Shri Mohit Choudhary (Ca) Jktlo Dh Vksj Ls@ Revenue By : Shri B.K. Gupta (Cit-Dr) Lquokbz Dh Rkjh[K@ Date Of Hearing : 01/04/2021 Mn?Kks"K.Kk Dh Rkjh[K@ Date Of Pronouncement : 23/06/2021 Vkns'K@ Order Per: Sandeep Gosain, J.M. The Present Appeal Has Been Filed By The Assessee Against The Order Of Ld. Pcit, Udaipur Dated 03.02.2021 Passed U/S 263 Of The Income Tax Act, 1961 (In Short The Act) For The Assessment Year 2014-15. The Grounds Of Appeal Taken By The Assessee Are As Under: “1. That On The Facts & In The Circumstances Of The Case, The Learned Principal Commissioner Of Income Tax – Udaipur, (Here- In- After Referred To As Ld. Pr. Cit) Was Not Justified In Initiating Proceedings U/S 263 Of The Income Tax Act, 1961 Since The Order Passed By The Assessing Officer (A.O.) Was Neither Erroneous Nor Prejudicial To The Interest Of The Revenue.

For Appellant: Shri Dilip Desai (CA)For Respondent: Shri B.K. Gupta (CIT-DR)
Section 115JSection 142(1)Section 143(2)Section 143(3)Section 263

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES “B”, JAIPUR Jh lanhi x®lkÃa] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE SHRI SANDEEP GOSAIN, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 04/JP/2021 Assessment Year: 2014-15 Shree Cement Limited, cuke Pr.CIT, Vs. Bangur Nagar, Post Box No. 33, Udaipur. Beawar. PAN No.: AACCS 8796 G vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by: Shri Dilip Desai (CA) Shri Vijay Shah (CA) Shri Mohit Choudhary (CA) jktLo dh vksj ls@ Revenue by : Shri B.K. Gupta (CIT-DR) lquokbZ d…

Acc Ltd, Mumbai vs. CIT Ltu, Mumbai

In the result, the appeal is allowed

ITA 4581/MUM/2016[2011-12]Status: DisposedITAT Mumbai15 Oct 2018AY 2011-12

Bench: Shri Pawan Singh () & Shri N.K. Pradhan () Assessment Year: 2010-11 Acc Ltd. (Formerly Known Commissioner Of As The Associated Cement Income Tax-Ltu Vs. Companies Ltd.) Cement Mumbai. House, 121, M.K. Road, Mumbai. Pan No. Aaact1507C Appellant Respondent Assessee By : Mr. Yogesh Thar, Ar Revenue By : Mr. R.P. Meena, Cit Dr Date Of Hearing : 24/07/2018 Date Of Pronouncement : 15/10/2018

For Appellant: Mr. Yogesh Thar, ARFor Respondent: Mr. R.P. Meena, CIT DR
Section 263Section 32

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A” MUMBAI BEFORE SHRI PAWAN SINGH (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2010-11 ACC Ltd. (Formerly known Commissioner of as The Associated Cement Income Tax-LTU Vs. Companies Ltd.) Cement Mumbai. House, 121, M.K. Road, Mumbai. PAN No. AAACT1507C Appellant Respondent Assessee by : Mr. Yogesh Thar, AR Revenue by : Mr. R.P. Meena, CIT DR Date of Hearing : 24/07/2018 Date of pronouncement : 15/10/2018 ORDER PER N.K. PRADHAN, AM This is an appeal filed by the assessee. The relevant assessment year is 2010-11. The appeal is d…

Sify Software Ltd. v. ACIT (80 Taxmann.com 273) — Cited in 10 Judgments | BharatTax