Societe Generale Securities India (P.) Ltd. v. Principal Commissioner of Income-tax

157 Taxmann.com 533Income Tax Appellate Tribunal2023#8788 most cited

What is Societe Generale Securities India (P.) Ltd. v. Principal Commissioner of Income-tax authority for?

Deduction under section 80G is permissible for CSR expenditure, provided it is not made to specifically excluded funds. The assessee must fulfill the pre-requisites of Section 263 before the Principal Commissioner can assume revisionary jurisdiction.

12

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

Societe Generale Securities India · Section 80G · CSR expenditure · Section 135 Companies Act · Section 263 · revisionary jurisdiction · Swachh Bharat Kosh · Clean Ganga Fund

Sections most often in play

Section 37(1)Section 80GSection 143(3)Section 142(1)Section 144BSection 263Section 135Section 30

Issues it is cited on

section 80g(2)(a)section 80g(1)section 80g(2)csr expendituresection 135section 80g(5)(vi)explanation to section 37section 31revision under section 263section 30section 33application of income

Judgments citing Societe Generale Securities India (P.) Ltd. v. Principal Commissioner of Income-tax

Dy. Commissioner of Income Tax, Circle-1(1), Pune vs. Honeywell Automation India Limited, Pune

In the result, the appeal of the Revenue is dismissed

ITA 1096/PUN/2025[2020-21]Status: DisposedITAT Pune09 Dec 2025AY 2020-21

Bench: Shri R.K. Panda & Ms. Astha Chandra

For Appellant: Shri Siddhesh Chaugule &For Respondent: Shri Manish M. Mehta
Section 135Section 143(1)Section 143(2)Section 143(3)Section 37Section 37(1)Section 80GSection 80G(1)(ii)Section 80G(2)(a)Section 80G(5)(vi)

…आयकर अपीलीय अधिकरण “ए” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI R.K. PANDA, VICE PRESIDENT AND MS. ASTHA CHANDRA, JUDICIAL MEMBER आयकर अपील सं. / ITA No.1096/PUN/2025 धििाारण वर्ा / Assessment Year : 2020-21 Dy. Commissioner of Income Tax, Honeywell Automation India Limited, Circle-1(1), Pune 56 and 57, Hadapsar Industrial Area, Vs. Hadapsar, Pune-411013, PAN : AAACT3904F अपीलार्थी / Appellant प्रत्यर्थी / Respondent Assessee by : Shri Siddhesh Chaugule & Ms. Vijayalaxmi Ranka Department by : Shri Manish M. Mehta Date of hearing : 03-11-2025 Date of 09-12-2025 Pronoun…

Lic Housing Finance Limited, Mumbai vs. ACIT 2(2)(1), Mumbai, Aaykar Bhavan

In the result, the appeal of the assessee is allowed

ITA 5037/MUM/2025[2017-18]Status: DisposedITAT Mumbai26 Nov 2025AY 2017-18

Bench: Shri Om Prakash Kant () & Shri Raj Kumar Chauhan () Assessment Year: 2017-18

For Respondent: Mr. Sunil Bhandari &
Section 143(3)Section 147Section 148Section 148ASection 151ASection 80G

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND SHRI RAJ KUMAR CHAUHAN (JUDICIAL MEMBER) Assessment Year: 2017-18 LIC Housing Finance Ltd., ACIT 2(2)(1), 2nd floor, Bombay Life Building, Aayakar Bhavan, Vs. 45/47 Veer Nariman Road, Fort, Mumbai-400020. Mumbai-400 001. PAN NO. AAACL 1799 C Appellant Respondent : Mr. Sunil Bhandari & Assessee by Mr. Siddharth Bhandari : Mr. Surendra Mohan, Sr. DR Revenue by Date of Hearing : 25/09/2025 : 26/11/2025 Date of pronouncement ORDER PER OM PRAKASH KANT, AM This appeal by the assessee is directed against…

Brightcom Group Limited, Hyderabad vs. Asst. Commissioner of Income Tax, Circle-1(2), Hyderabad

In the result, the appeal of the assessee is partly allowed for statistical purposes

ITA 1747/HYD/2019[2015-16]Status: DisposedITAT Hyderabad10 Sept 2025AY 2015-16

Bench: Shri Vijay Pal Rao & Shri Madhusudan Sawdia

For Appellant: Shri P. Murali Mohan Rao, C.AFor Respondent: Dr. Narendra Kumar Naik
Section 115JSection 143(2)Section 143(3)Section 144C(5)Section 14ASection 37Section 92C

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘B’ Bench, Hyderabad श्री विजय पाल राि, उपाध् यक्ष एिं श्री मिुसूदन सािडिया, लेखा सदस् य के समक्ष । BEFORE SHRI VIJAY PAL RAO, VICE PRESIDENT AND SHRI MADHUSUDAN SAWDIA, ACCOUNTANT MEMBER आ.अपी.सं /IT(TP)A No.1747/Hyd/2019 (निर्धारण वर्ा/Assessment Year:2015-16) M/s. Brightcom Group Limited, Asst. Commissioner of Income Vs. Hyderabad. Tax, PAN:AAACL5827B Circle 1(2), Hyderabad. (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee by: Shri P. Murali Mohan Rao, C.A. रधजस् व द्वधरध/Revenue by: Dr. Narendra Kumar Naik, CIT-DR सुिवधई की…

Krishna Processors & Industries Pvt Ltd, Mumbai vs. Pr. Commissioner of Income Tax 4 Mumbai, Mumbai

In the result, appeal of the assessee is allowed, in terms of our aforesaid observations

ITA 2877/MUM/2025[2020-21]Status: DisposedITAT Mumbai19 Aug 2025AY 2020-21

Bench: Shri Amit Shukla & Shri Arun Khodpiaआयकर अपील सं. / Ita No.2877/Mum/2025 "नधा"रण वष" / Assessment Year :2020-21 Krishna Processors & Industries Pvt. Ltd. 312, 2Nd Floor, Kalbadevi Road, Mumbai-400 002 (Mh) Pan : Aadck1539Q

For Appellant: Shri Mandar VaidyaFor Respondent: Shri Ritesh Mishra, CIT-DR
Section 135Section 143(3)Section 263Section 263(1)Section 37(1)Section 80GSection 80G(2)

…आयकर अपील"य अ"धकरण "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL, “E” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI ARUN KHODPIA, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No.2877/MUM/2025 "नधा"रण वष" / Assessment Year :2020-21 Krishna Processors & Industries Pvt. Ltd. 312, 2nd Floor, Kalbadevi Road, Mumbai-400 002 (MH) PAN : AADCK1539Q ........अपीलाथ" / Appellant बनाम / V/s. The Pr. Commissioner of Income Tax, Mumbai-4 ……""यथ" / Respondent Assessee by : Shri Mandar Vaidya Revenue by : Shri Ritesh Mishra, CIT-DR सुनवाई क" तार"ख / Date of Hearing :14.08.2025 घोषणा क" तार"ख / Date of Pronou…

Patel Infrastructure Limited, Ahmedabad vs. The PCIT (Central), Surat, Vadodara

In the result, appeal of the assessee is allowed

ITA 787/AHD/2025[2020-21]Status: DisposedITAT Ahmedabad28 Jul 2025AY 2020-21

Bench: Smt. Annapurna Gupta & Shri Siddhartha Nautiyal

For Appellant: Shri Hardik Vora, ARFor Respondent: Shri Sher Singh, CIT-DR
Section 143(3)Section 263Section 80G

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD BEFORE SMT. ANNAPURNA GUPTA, ACCOUNTANT MEMBER & SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER I.T.A. No.787/Ahd/2025 (Assessment Year: 2020-21) Patel Infrastructure Ltd., Vs. Principal Commissioner of 401, 501 & 601, MZ Corporate, Income Tax (Central), Ashok Vatika, Double Road Surat At Vadod Corner, Iscon-Ambli Road, Ahmedabad-380058 [PAN No.AADCP2670D] (Appellant) .. (Respondent) Appellant by : Shri Hardik Vora, AR Respondent by: Shri Sher Singh, CIT-DR Date of Hearing 10.07.2025 Date of Pronouncement 28.07.2025 O R D E R PER SIDDHARTHA NAUTIYAL - JUDICIA…

ACIT-6(1)(1), Mumbai vs. Aditya Birla Sun Life Amc Ltd., Mumbai

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

ITA 792/MUM/2025[2020-21]Status: DisposedITAT Mumbai08 Jul 2025AY 2020-21

Bench: Shri Narendra Kumar Billaiyashri Sandeep Singh Karhailaditya Birla Sun Life Amc Ltd., Tower 1, Jupiter Mill Compound, 17Th Floor, One World Center, 841, Senapati Bapat Marg, ............... Appellant Mumbai - 400013 Pan : Aaacb6134D V/S

For Appellant: Shri Ronak DoshiFor Respondent: Shri Rajesh Kumar Yadav, CIT-DR
Section 139(1)Section 142(1)Section 143(2)Section 143(3)Section 144BSection 250Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI NARENDRA KUMAR BILLAIYA, ACCOUNTANT MEMBER SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER Aditya Birla Sun Life AMC Ltd., Tower 1, Jupiter Mill Compound, 17th Floor, One World Center, 841, Senapati Bapat Marg, ............... Appellant Mumbai - 400013 PAN : AAACB6134D v/s ACIT, Circle – 6(1)(1), ……………… Respondent Mumbai ACIT, Circle – 6(1)(1), Mumbai ............... Appellant v/s Aditya Birla Sun Life AMC Ltd., Tower 1, Jupiter Mill Compound, 17th Floor, One World Center, 841, Senapati Bapat Marg, ……………. Respondent Mumbai - 400013 PAN : AAACB6134…

Aditya Birla Sun Life Amc Limited, Mumbai vs. Assessment Unit, Income-Tax Department, National Faceless Assessment Centre (NFAC), Delhi

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

ITA 494/MUM/2025[2020-21]Status: DisposedITAT Mumbai08 Jul 2025AY 2020-21

Bench: Shri Narendra Kumar Billaiyashri Sandeep Singh Karhail

For Appellant: Shri Ronak DoshiFor Respondent: Shri Rajesh Kumar Yadav, CIT-DR
Section 139(1)Section 142(1)Section 143(2)Section 143(3)Section 144BSection 250Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI NARENDRA KUMAR BILLAIYA, ACCOUNTANT MEMBER SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA No.494/Mum/2025 (Assessment Year : 2020-21) Aditya Birla Sun Life AMC Ltd., Tower 1, Jupiter Mill Compound, 17th Floor, One World Center, 841, Senapati Bapat Marg, Mumbai - 400013 Appellant PAN: AAACB6134D v/s Respondent ACIT, Circle – 6(1)(1), Mumbai ITA No.792/Mum/2025 (Assessment Year : 2020-21) Aditya Birla Sun Life AMC Ltd., Tower 1, Jupiter Mill Compound, 17th Floor, One World Center, 841, Senapati Bapat Marg, Mumbai - 400013 Appellant PAN: AAACB6134D…

A.K. Capital Services Limited, Mumbai vs. PCIT, Mumbai

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

ITA 2959/MUM/2025[2020-21]Status: DisposedITAT Mumbai16 Jun 2025AY 2020-21

Bench: Shri Sandeep Gosain, () & Shri Prabhash Shankar, ()

Section 142Section 143(3)Section 263Section 80G

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI SANDEEP GOSAIN, (JUDICIAL MEMBER) & SHRI PRABHASH SHANKAR, (ACCOUNTANT MEMBER) I.T.A. No. 2959/Mum/2025 Assessment Year: 2020-21 A. K. Capital Services Vs. Principal Limited Commissioner of 603, 6th Floor, Windsor, Income Tax, Off CST Road, Kalina, Mumbai – 400003. Santacruz, Mumbai – 400098. PAN: AAACA1069L (Appellant) (Respondent) Appellant by Shri. Govind Javeri Respondent by Shri. Rajesh Kumar Yadav (CIT DR) Date of Hearing 12.06.2025 Date of Pronouncement 16.06.2025 ORDER Per: SHRI. SANDEEP GOSAIN, J.M.: The present appeal has been filed…

Mahansaria Enterprises Pvt Ltd, Mumbai vs. Pr. CIT, Mumbai-5, Mumbai

In the result, the appeal of the assessee is allowed

ITA 2158/MUM/2025[2020-21]Status: DisposedITAT Mumbai11 Jun 2025AY 2020-21

Bench: Shri Vikram Singh Yadav & Shri Rahul Chaudharyassessment Year : 2020-21 Mahansaria Enterprises Private The Principal Commissioner Of Limited, Income Tax (Pcit), 301-304, 3Rd Floor, Vs. Room No. 515, 5Th Floor, Peninsula Chambers, Aayakar Bhavan, Peninsula Corporate Park, Maharshi Karve Road, G.K. Marg, Lower Parel West, Mumbai-400020 Mumbai-400026 Pan : Aaacy1568L (Appellant) (Respondent) For Assessee : Shri Vipul Joshi, Adv. & Prashant Bhumare For Revenue : Shri Satyaprakash R. Singh, Cit-Dr Date Of Hearing : 14-05-2025 Date Of Pronouncement : 11-06-2025 O R D E R Per Vikram Singh Yadav, A.M : This Is An Appeal Filed By The Assessee Against The Order Of The Ld. Principal Commissioner Of Income Tax, Mumbai-5 [„Ld.Pcit‟] U/S. 263 Of The Income Tax Act, 1961 („The Act‟), Dated 17-03-2025, Pertaining To Assessment Year (Ay) 2020-21, Wherein The Assessee Has Taken The Following Grounds Of Appeal:

For Appellant: Shri Vipul Joshi, Adv. &For Respondent: Shri Satyaprakash R. Singh, CIT-DR
Section 143(3)Section 263Section 37(1)Section 80G

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI “B” BENCH : MUMBAI BEFORE SHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBER AND SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER Assessment Year : 2020-21 Mahansaria Enterprises Private The Principal Commissioner of Limited, Income Tax (PCIT), 301-304, 3rd Floor, vs. Room No. 515, 5th Floor, Peninsula Chambers, Aayakar Bhavan, Peninsula Corporate Park, Maharshi Karve Road, G.K. Marg, Lower Parel West, Mumbai-400020 Mumbai-400026 PAN : AAACY1568L (Appellant) (Respondent) For Assessee : Shri Vipul Joshi, Adv. & Prashant Bhumare For Revenue : Shri Satyaprakash R. Singh, CIT-DR Date of Hear…

Almonard Private Limited, Mumbai vs. Ac 6(1)(1), Mumbai

ITA 1246/MUM/2025[2020-2021]Status: DisposedITAT Mumbai19 May 2025AY 2020-2021

Bench: Shri Pawan Singh(Jm) & Shri Omkareshwar Chidara(Am) Almoard Private Limited Acit-6(1)(1) 305, Kakad Chambers Aayakar Bhavan Dr. Annie Besant Road Vs. M.K. Road Worli, Mumbai-400 018 Mumbai-400 020. Pan : Aabca0188R Appellant Respondent

For Appellant: Dr. K.R. SubhashFor Respondent: Shri Mayur Shah
Section 143(3)Section 144BSection 263Section 37(1)Section 80G

…IN THE INCOME TAX APPELLATE TRIBUNAL Mumbai “A” Bench, Mumbai. Before Shri Pawan Singh(JM) & Shri Omkareshwar Chidara(AM) Almoard Private Limited ACIT-6(1)(1) 305, Kakad Chambers Aayakar Bhavan Dr. Annie Besant Road Vs. M.K. Road Worli, Mumbai-400 018 Mumbai-400 020. PAN : AABCA0188R Appellant Respondent : Shri Mayur Shah Assessee by : Dr. K.R. Subhash Revenue by : 13/05/2025 Date of Hearing Date of pronouncement : 19/05/2025 O R D E R Per Omkareshwar Chidara (AM) :- The only issue to be adjudicated in this case is whether the Ld. PCIT is correct in passing an order under section 263 of the I.T. Act holding…

Bank of Nova Scotia, Mumbai vs. Assistant Commissioner of Income Tax International Tax Circle 1(2)(1), Mumbai

In the result appeal filed by the assessee stands allowed

ITA 3566/MUM/2024[2020-21]Status: DisposedITAT Mumbai31 Jan 2025AY 2020-21

Bench: Smt. Beena Pillai () & Ms. Padmavathy S ()

Section 135Section 143(2)Section 250Section 37Section 80G

…IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SMT. BEENA PILLAI (JUDICIAL MEMBER) AND MS. PADMAVATHY S (ACCOUNTANT MEMBER) I.T.A. No.3566/Mum/2024 Assessment Year: 2020-21 Bank of Nova Scotia Vs. Assistant Ground Floor, Mittal Commissioner of Tower, B-Wing, Nariman Income Tax, Point, Mumbai-4000021 Circle1(2)(1), PAN:AAACB1536H Kautilya Bhawan, (Appellant) Bandra Kurla Complex, Mumbai - 400051 (Respondent) Appellant by Shri Anish Thacker/Pranay Gandhi Respondent by Shri Krishna Kumar, Sr. D.R. Date of Hearing 15/01/2025 Date of Pronouncement 31/01/2025 ORDER Per: Smt. Beena Pillai, J.M.:…

Deutsche India Pvt. Ltd.(Earlier Known As 'Dboi Global Services Pvt. Ltd.), Mumbai vs. ACIT-1(3)(1), Mumbai

In the result, the appeal by the assessee is partly allowed for 16

ITA 2522/MUM/2022[2017-18]Status: DisposedITAT Mumbai28 Oct 2024AY 2017-18

Bench: Shri Amarjit Singh & Shri Sandeep Singh Karhail

For Appellant: Shri J.D. MistriFor Respondent: Ms. Neena Jeph (CIT-DR)
Section 143(3)Section 144C(13)Section 144C(5)Section 92CSection 92D

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI AMARJIT SINGH, ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA No. 2522/Mum./2022 (Assessment Year : 2017–18) Deutsche India Pvt Ltd., (Earlier known as DBOI Global Services Pvt Ltd) Block B-4, Level – 6, Nirlon Knowledge Park ……………. Appellant Western Express Highway, Goregoan (E) Mumbai 400 063 PAN – AACCD2953L v/s The ACIT Circle – 1(3)(1) ……………. Respondent 5th Floor, Aayakar Bhavan, MK Road Mumbai – 400020. Assessee by : Shri J.D. Mistri Revenue by : Ms. Neena Jeph (CIT-DR) Date of Hearing – 09/09/2024 Date of Order – 2…