Which sections of the Income Tax Act does Spectra Shares and Scrips (P) Limited v. Commissioner of Income Tax come up under?

It is most often cited in judgments turning on Section 143(3), Section 263, Section 142(1), Section 144B, Section 69, Section 115BBE.

Spectra Shares and Scrips (P) Limited v. Commissioner of Income Tax

Q: How many judgments cite Spectra Shares and Scrips (P) Limited v. Commissioner of Income Tax?

28 judgments on BharatTax cite Spectra Shares and Scrips (P) Limited v. Commissioner of Income Tax (36 Taxmann.com 348), spanning 2016 to 2026.

36 Taxmann.com 348High Court2013#4262 most cited

What is Spectra Shares and Scrips (P) Limited v. Commissioner of Income Tax authority for?

The Assessing Officer is not required to provide detailed reasoning in their assessment order; if there is evidence of application of mind through inquiry, the Commissioner cannot invoke revisional powers under Section 263 merely for entertaining a different opinion.

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2026.

Also referred to as

Spectra Shares and Scrips · Section 263 · lack of enquiry · application of mind · Assessing Officer · Commissioner · revision · erroneous assessment · prejudicial to revenue · Malabar Industrial

Sections most often in play

Section 143(3)Section 263 Section 142(1)Section 144B Section 69 Section 115BBE Section 115JB Section 133A

Issues it is cited on

lack of enquiry assessment order erroneous section 263(1)revision u/s 263 malabar industrial erroneous and prejudicial section 119 section 263 change of opinion section 26 section 115jb section 153d

Judgments citing Spectra Shares and Scrips (P) Limited v. Commissioner of Income Tax

MADAN MOHAN RAO PUVVADA,HYDERABAD vs. ITO., WARD-5(1), HYDERABAD

In the result, appeal of the Assessee is dismissed

ITA 1152/HYD/2024[2017-18]Status: DisposedITAT Hyderabad04 Mar 2026AY 2017-18

Bench: Shri Vijay Pal Rao & Shri Manjunatha G.आ.अपी.सं /Ita No.1152/Hyd/2024 Assessment Year 2017-2018 Madan Mohan Rao The Income Tax Puvvada, Hyderabad. Officer, Ward-5(1), Vs. Pin – 500 063. Hyderabad. Pan Agjpp4754H Telangana. Telangana. (Appellant) (Respondent) िनधा"रती "ारा /Assessee By: Sri P Murali Mohan Rao, Ca राज" व "ारा /Revenue By: Dr. Narendra Kumar Naik, Cit-Dr सुनवाई की तारीख/Date Of Hearing: 11.02.2026 घोषणा की तारीख/Pronouncement: 04.03.2026 आदेश/Order

For Appellant: Sri P Murali Mohan Rao, CAFor Respondent: Dr. Narendra Kumar Naik, CIT-DR

Section 147Section 263

…आयकर अपील"य अ"धकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘B’ Bench, Hyderabad BEFORE SHRI VIJAY PAL RAO, VICE PRESIDENT AND SHRI MANJUNATHA G. ACCOUNTANT MEMBER आ.अपी.सं /ITA No.1152/Hyd/2024 Assessment Year 2017-2018 Madan Mohan Rao The Income Tax Puvvada, Hyderabad. Officer, Ward-5(1), vs. PIN – 500 063. Hyderabad. PAN AGJPP4754H Telangana. Telangana. (Appellant) (Respondent) िनधा"रती "ारा /Assessee by: Sri P Murali Mohan Rao, CA राज" व "ारा /Revenue by: Dr. Narendra Kumar Naik, CIT-DR सुनवाई की तारीख/Date of hearing: 11.02.2026 घोषणा की तारीख/Pronouncement: 04.03.2026 आदेश/ORDER PER…

BSCPL AURANG TOLLWAY LIMITED,HYDERABAD vs. DCIT., CIRCLE-1(1), HYDERABAD

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

ITA 612/HYD/2024[2018-19]Status: DisposedITAT Hyderabad28 Jan 2026AY 2018-19

Bench: the Tribunal. The assessee has filed an affidavit explaining the reasons for the delay, wherein it was submitted that the appeal for the relevant assessment year was required to be filed within 60 days from the date of receipt of the order passed under Section 263 of the Income-tax Act, 1961. However, the

Section 143(3)Section 263

…आयकर अपीलीय न्यायाधिकरण में, हैदराबाद ‘बी’ बेंच, हैदराबाद IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad “B” Bench, Hyderabad श्री मंजूनाथ जी, माननीय लेखा सदस्य एवं श्री रवीश सूद, माननीय न्याययक सदस्य SHRI G. MANJUNATHA, HON’BLE ACCOUNTANT MEMBER AND SHRI RAVISH SOOD, HON’BLE JUDICIAL MEMBER आयकरअपीलसं./I.T.A.No.612/Hyd/2024 (निर्धारण वर्ा/ Assessment Year: 2018-19) BSCPL Aurang Tollway Vs. The Deputy Commissioner of Limited, Income Tax, Hyderabad. Circle – 1(1), Hyderabad. PAN : AAECB8221D (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) करदाता का प्रतततितित्व/ : Shri Percy Perdiwala, Assessee Advocate. Represe…

AKASHDEEP CLOTH CENTRE,KANNAD vs. PRINCIPAL CIT, NASHIK

In the result, both the appeals filed by the respective assessees are allowed

ITA 959/PUN/2024[2019-20]Status: DisposedITAT Pune04 Nov 2025AY 2019-20

Bench: Shri R. K. Panda & Ms. Astha Chandraassessment Year : 2019-20

For Appellant: S/Shri Shubham N. Rathi and Ashutosh DhootFor Respondent: Shri Amol Khairnar, CIT-DR

Section 115BSection 142(1)Section 143(3)Section 263Section 69Section 69B

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND MS. ASTHA CHANDRA, JUDICIAL MEMBER Assessment year : 2019-20 Akashdeep Cloth Centre PCIT, Nashik C/o Akashdeep Cloth Centre, Bus Vs. Stand Road, Aurangabad – 431103 PAN: AAJFA3719R (Appellant) (Respondent) Assessment year : 2019-20 Manmandir Cloth Centre PCIT, Nashik C/o Manmandir Cloth Centre, Vs. Bazaar Peth, Tal Kannad, Aurangabad – 431103 PAN: AAJFM6647G (Appellant) (Respondent) Assessee by : S/Shri Shubham N. Rathi and Ashutosh Dhoot Department by : Shri Amol Khairnar, CIT-DR Date of hearing : 29-10-20…

MANMANDIR CLOTH CENTRE,KANNAD vs. PCIT, NASHIK

In the result, both the appeals filed by the respective assessees are allowed

ITA 1012/PUN/2024[2019-20]Status: DisposedITAT Pune04 Nov 2025AY 2019-20

Bench: Shri R. K. Panda & Ms. Astha Chandraassessment Year : 2019-20

For Appellant: S/Shri Shubham N. Rathi and Ashutosh DhootFor Respondent: Shri Amol Khairnar, CIT-DR

Section 115BSection 142(1)Section 143(3)Section 263Section 69Section 69B

SATYANARAYANA REDDY MANNE,HYDERABAD vs. ACIT., CENTRAL CIRCLE-2(4), HYDERABAD

In the result, appeal of the Assessee is allowed

ITA 1332/HYD/2024[2018-19]Status: DisposedITAT Hyderabad09 Apr 2025AY 2018-19

Bench: Shri Vijay Pal Rao & Shri Manjunatha G

For Appellant: CA MV Prasad and Shri KS Rajendra KumarFor Respondent: Shri B. Bala Krishna, CIT-DR

Section 132Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 153ASection 153CSection 153DSection 263

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD “A” BENCH: HYDERABAD BEFORE SHRI VIJAY PAL RAO, VICE PRESIDENT AND SHRI MANJUNATHA G, ACCOUNTANT MEMBER ITA.No.1332/Hyd/2024 Assessment Year 2018-2019 Satyanarayana Reddy The ACIT, Manne, Hyderabad vs. Central Circle-2(4), PAN ADYPM2116L Hyderabad. Telangana. (Appellant) (Respondent) For Assessee : CA MV Prasad and Shri KS Rajendra Kumar For Revenue : Shri B. Bala Krishna, CIT-DR Date of Hearing : 25.02.2025 Date of Pronouncement : 09.04.2025 ORDER PER BENCH : This appeal has been filed by the Assessee against the order dated 27.11.2024, of the learned Principal Com…

CAMBRIDGE TECHNOLOGY ENTERPRISES LIMITED ,HYDERABAD vs. DY. COMMISSIONER OF INCOME TAX , CIRCLE-1(2), HYDERABAD

In the result, appeal filed by the assessee is allowed

ITA 536/HYD/2019[2012-13]Status: DisposedITAT Hyderabad24 Jan 2025AY 2012-13

Bench: Shri Manjunatha G. & Shri K.Narasimha Charyआ.अपी.सं /Ita No.536/Hyd/2019 (निर्धारण वर्ा/Assessment Year: 2012-13) M/S Cambridge Technology Vs. Dcit Enterprises Limited Circle-1(2) Hyderabad Hyderabad [Pan :Aaacu3358G] (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee By: Shri P.Murali Mohan Rao, Ar रधजस् व द्वधरध/Revenue By: Shri Shiva Sewak, Cit-Dr सुिवधई की तधरीख/Date Of Hearing: 28/10/2024 घोर्णध की तधरीख/Date Of 24/01/2025 Pronouncement: आदेश / Order Per. Manjunatha G., A.M: This Appeal Filed By The Assessee Is Directed Against The Order Dated 20.03.2019 Of The Learned Principal Commissioner Of Income Tax [Ld.Pcit], Hyderabad Pertaining To A.Y.2012-13. 2. The Brief Facts Of The Case Are That The Assessee Company, Engaged In The Business Of Rendering Software Services, Filed Its Return Of Income For The A.Y.2012-13 On 26.09.2012, Admitting Total Income Of Rs.4,05,55,380/- Under Normal Provisions Of Income Tax Act, 1961 (“The Act”) & Rs.1,47,09173/-

For Appellant: Shri P.Murali Mohan RaoFor Respondent: Shri Shiva Sewak, CIT-DR

Section 115JSection 143(3)Section 263Section 37(1)

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘B’ Bench, Hyderabad Before Shri Manjunatha G., Accountant Member and Shri K.Narasimha Chary, Judicial Member आ.अपी.सं /ITA No.536/Hyd/2019 (निर्धारण वर्ा/Assessment Year: 2012-13) M/s Cambridge Technology Vs. DCIT Enterprises Limited Circle-1(2) Hyderabad Hyderabad [PAN :AAACU3358G] (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee by: Shri P.Murali Mohan Rao, AR रधजस् व द्वधरध/Revenue by: Shri Shiva Sewak, CIT-DR सुिवधई की तधरीख/Date of Hearing: 28/10/2024 घोर्णध की तधरीख/Date of 24/01/2025 Pronouncement: आदेश / ORDER PER. MAN…

LYCOS INTERNET LIMITED ,HYDERABAD vs. DY. COMMISSIONER OF INCOME TAX , CIRCLE-16(1), HYDERABAD

ITA 1769/HYD/2018[2012-13]Status: DisposedITAT Hyderabad22 Jan 2025AY 2012-13

Bench: Shri Vijay Pal Rao, Vice- & Shri Madhusudan Sawdia

For Appellant: Shri P Murali Mohan Rao, СА

Section 14ASection 249(4)(a)Section 263Section 36(1)(va)

…cannot be presumed that the order passed by the Assessing Officer is erroneous for want of inquiry. In support of his contentions, he has relied upon the decision of the Hon'ble Andhra Pradesh High Court in the case of Spectra Share & Scrips (P) Ltd vs. CIT (36 Taxmann.com 348) and submitted that the Hon'ble High Court has clarified that the Assessing Officer is not required to give detailed reasonings and once it is clear that there was application of mind by an inquiry, Commissioner merely because he entertained a different opinion in matter, cannot invok his power u/s 263 of the I.T. Act, 1961. He has also re…

ASST. COMMISSIONER OF INCOME TAX, CIRCLE-16(1),, HYDERABAD vs. LYCOS INTERNET LIMITED,, HYDERABAD

In the result, appeal filed by the assessee is allowed

ITA 1550/HYD/2017[2012-13]Status: DisposedITAT Hyderabad22 Jan 2025AY 2012-13

Bench: Shri Vijay Pal Rao, Vice-A N D Shri Madhusudan Sawdiaआ.अपी.सं /Ita No.1550/Hyd/2017 (िनधा"रण वष"/Assessment Year: 2012-13) Asstt. Commissioner Of Vs. Lycos Internet Ltd Income Tax, Circle 16 (1) Hyderabad Hyderabad Pan:Aaacl5827B (Appellant) (Respondent) आ.अपी.सं /Ita No.1769/Hyd/2018 (िनधा"रण वष"/Assessment Year: 2012-13) Lycos Internet Ltd Vs. Asstt. Commissioner Of Hyderabad Income Tax, Circle 16 (1) Pan:Aaacl5827B Hyderabad (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri P Murali Mohan Rao, Ca राज" व "ारा/Revenue By:: Shri B Bala Krishna, Cit(Dr) सुनवाई की तारीख/Date Of Hearing: 16/12/2024 घोषणा की तारीख/Pronouncement: 22/01/2025 आदेश/Order Per Vijay Pal Raothese Are Two Appeals, One By The Department Against The Order Dated 23/06/2017 Of The Learned Cit (A) & Another By The Assessee Against The Revision Order Dated 26/02/2018 Passed

For Appellant: Shri P Murali Mohan Rao, CAFor Respondent: : Shri B Bala Krishna, CIT(DR)

Section 14ASection 263

…ITA Nos 1550 and 1769 LYCOS Internet Ltd आयकर अपील"य अ"धकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ A ‘ Bench, Hyderabad Before Shri Vijay Pal Rao, Vice-President A N D Shri Madhusudan Sawdia, Accountant Member आ.अपी.सं /ITA No.1550/Hyd/2017 (िनधा"रण वष"/Assessment Year: 2012-13) Asstt. Commissioner of Vs. Lycos Internet Ltd Income Tax, Circle 16 (1) Hyderabad Hyderabad PAN:AAACL5827B (Appellant) (Respondent) आ.अपी.सं /ITA No.1769/Hyd/2018 (िनधा"रण वष"/Assessment Year: 2012-13) Lycos Internet Ltd Vs. Asstt. Commissioner of Hyderabad Income Tax, Circle 16 (1) PAN:AAACL5827B Hyderabad…

M/S.HDB FINANCIAL SERVICES LTD.,,AHMEDABAD vs. THE PR. CIT-1 , AHMEDABAD

In the result, the appeal filed by the Assessee is hereby allowed

ITA 177/AHD/2022[2017-18]Status: DisposedITAT Ahmedabad24 Jan 2024AY 2017-18

Bench: Shri Waseem Ahmed (Accountant Member), Shri T.R. Senthil Kumar (Judicial Member)

Section 115JSection 142(1)Section 143(2)Section 143(3)Section 14ASection 36(1)(vii)Section 36(1)(viia)Section 80J

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “A” BENCH Before: Shri Waseem Ahmed, Accountant Member And Shri T.R. Senthil Kumar, Judicial Member Assessment Year 2017-18 HDB Financial Services The Pr.CIT-1, Ltd., Ahmedabad 2nd Floor, Radhika, Vs Law Garden Road, (Respondent) Navrangpura, Ahmedabad-380009 PAN: AABCH8761M (Appellant) Assessee Represented: Shri Vartik Chokshi, A.R. & Shri Biren Shah, A.R. Revenue Represented: Shri Sanjeev Jain, CIT-D.R. Date of hearing : 06-12-2023 Date of pronouncement : 24-01-2024 आदेश/ORDER PER : T.R. SENTHIL KUMAR, JUDICIAL MEMBER:- This appeal is filed by the Asses…

SHREE MURLIDHAR JEWELLERS,JAMNAGAR vs. THE PR.CIT-IV, JAMNAGAR

In the result, the appeal of the assessee is allowed

ITA 27/RJT/2020[2016-17]Status: DisposedITAT Rajkot02 Aug 2023AY 2016-17

Bench: Smt.Annapurna Gupta & Shri T.R. Senthil Kumarassessment Year :2016-17 Shree Murlidharjewellers Vs. The Pr.Cit-4 Chandi Bazar Jamnagar. Jamnagar 361 001. Pan : Aaifs 4781 N अपीलाथ"/ (Appellant) "" यथ"/(Respondent) Assesseeby : Shri D.M. Rindani, Ar Revenue By : Shri Shramdeep Sinha, Ld.Cit-Dr सुनवाई क" तार"ख/Date Of Hearing : 17/05/2023 घोषणा क" तार"ख /Date Of Pronouncement: 02/08/2023 आदेश/O R D E R Per Annapurna Guptapresent Appeal Has Been Filed By The Assessee Against Order Passed By The Ld.Pr.Commissioner Of Income-Tax)-4, Jamnagar [Hereinafter Referred To As “Ld.Pr.Cit)”] Dated 11.12.2019In Exercise Of His Revisionary Power Under Section 263 Of The Income Tax Act , 1961 ("The Act" For Short) Over The Assessment Order Passed U/S 143(3) Of The Act Pertaining To Asst.Year 2016-17. 2. The Assessee Has Raised The Following Grounds Before Us: I) The Learned Principal Commissioner Of Income-Tax - 4, Jamnagar Erred In Assuming Jurisdiction U/S 263 Of The Act, Particularly In The Light Of Reasons Stated By Him In The Show Cause Notice & In The Order Passed U/S 263 Of The Act & Hence The Impugned Order Is Bad In Law. 2 Ii) The Learned Principal Commissioner Of Income-Tax - 4, Jamnagar Erred In Directing The Assessing Officer To Make Addition Of Rs. 70,89,098/- U/S 69 Of The Act By Failing To Appreciate That Provisions Of Section 69 Were Not Attracted In.”

For Appellant: Shri D.M. Rindani, ARFor Respondent: Shri Shramdeep Sinha, ld.CIT-DR

Section 115BSection 143(3)Section 263Section 69

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, राजकोट "यायपीठ आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण "यायपीठ "यायपीठ, , , , राजकोट "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT (Conducted Through Virtual Court) BEFORE SMT.ANNAPURNA GUPTA, ACCOUNTANT MEMBER AND SHRI T.R. SENTHIL KUMAR, JUDICIAL MEMBER Assessment Year :2016-17 Shree MurlidharJewellers Vs. The Pr.CIT-4 Chandi Bazar Jamnagar. Jamnagar 361 001. PAN : AAIFS 4781 N अपीलाथ"/ (Appellant) "" यथ"/(Respondent) Assesseeby : Shri D.M. Rindani, AR Revenue by : Shri Shramdeep Sinha, ld.CIT-DR सुनवाई क" तार"ख/Date of Hearing : 17/05/2023 घोषणा क" तार…

SARAVANA STOCKS INVESTMENTS (P) LTD.,CHENNAI vs. ACIT COMPANY CIRCLE VI(1), CHENNAI

ITA 2803/CHNY/2019[2010-11]Status: DisposedITAT Chennai12 Apr 2023AY 2010-11

Bench: Shri V. Durga Rao, Hon’Ble & Shri Manjunatha. G, Hon’Bleआयकर अपील सं./Ita Nos.1852 & 2298/Chny/2018 & िनधा"रण वष" /Assessment Year: 2010-11 M/S.Saravana Stocks – V. The Dcit / Acit, Investments (P) Ltd., Company Circle-Vi(1), New No.11, Old No.5, Chennai-34. Bishop Wallers Avenue (West), Mylapore, Chennai-600 004. [Pan: Aaics 7328 C] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr.M.S.Syali, Sr.AdvFor Respondent: Mr.R.Mohan Reddy, CIT-DR

Section 143(3)Section 263Section 35D

…Ld.CIT after considering relevant submissions of the assessee and also taken note of certain judicial precedents, including the decision of the Hon’ble Andhra Pradesh High Court in the case of Spectra Shares & Scrips (P.) Ltd. v. CIT-III reported in [2013] 36 Taxmann.com 348 and also the Circular of CBDT dated 15.06.2007, opined that the assessment order passed by the AO is erroneous in so far as it is prejudicial to the interest of the Revenue on the issue of assessment of profit derived from purchase & sale of shares under the head ‘short term capital gains’, disallowance u/s.14A of the Act r.w.r.8D of th…

SARAVANA STOCKS INVESTMENTS (P) LTD.,CHENNAI vs. ACIT COMPANY CIRCLE VI(1), CHENNAI

ITA 2298/CHNY/2018[2010-11]Status: DisposedITAT Chennai12 Apr 2023AY 2010-11

For Appellant: Mr.M.S.Syali, Sr.AdvFor Respondent: Mr.R.Mohan Reddy, CIT-DR

Section 143(3)Section 263Section 35D

SARAVANA STOCK INVESTMENTS PVT. LTD.,CHENNAI vs. DCIT CORPORATE CIRCLE 6(1), CHENNAI

ITA 1852/CHNY/2018[2010-11]Status: DisposedITAT Chennai12 Apr 2023AY 2010-11

For Appellant: Mr.M.S.Syali, Sr.AdvFor Respondent: Mr.R.Mohan Reddy, CIT-DR

Section 143(3)Section 263Section 35D

JVR RETAILS PRIVATE LIMITED ,HYDERABAD vs. DEPUTY COMMISSIONER OF INCOME TAX ,CIRCLE -2(1), HYDERABAD

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

ITA 175/HYD/2021[2012-13]Status: DisposedITAT Hyderabad31 Jan 2023AY 2012-13

Bench: Shri Rama Kanta Panda & Shri K.Narasimha Charyassessment Year: 2012-13 Jvr Retails Private Limited Vs Dcit, Circle-2(1) C/O. Murali & Co. . Hyderabad Chartered Accountants 6-3-655/2/3, Somajiguda Hyderabad-500 082 Pan : Aaccv9428J (Appellant) (Respondent) Assessee By: Shri M.V.Joshi Appeared For P.Murali Mohan Rao, Ca Revenue By: Shri Jeevan Lal Lavidiya, Cit-Dr Date Of Hearing: 14.01.2023 Date Of Pronouncement: 31.01.2023 O R D E R Per Shri Rama Kanta Panda (A.M.): This Appeal Filed By The Assessee Is Directed Against The Order Dated 16.03.2021 Passed U/S. 263 By The Learned Principal Commissioner Of Income Tax -2, Hyderabad Relating To A Y 2012-13. 2. Facts Of The Case, In Brief, Are That The Assessee Is A Domestic Company Engaged In The Business Of Retails & Manufacturing Of Jewelry. It Filed Its Return Of Income Declaring Total Income Of Rs. 49,97,390/- On 08.09.2012 Which Was Processed U/S 143(1) On 21.02.2013. Subsequently, The Ao Reopened The Assessment By Recording Reasons As Per Provisions Of Section 147. The Reasons To Believe Which Was Put Up Before The Ld.Pcit-2 For Approval & Which Has Been Reproduced By The Ao In The Body Of The Assessment Order Read As Under:-

For Appellant: Shri M.V.Joshi appeared for P.Murali Mohan Rao, CAFor Respondent: Shri Jeevan Lal

Section 143(1)Section 143(3)Section 147Section 148Section 263Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘B’ Bench, Hyderabad Before Shri Rama Kanta Panda, Accountant Member AND Shri K.Narasimha Chary, Judicial Member Assessment Year: 2012-13 JVR Retails Private Limited Vs DCIT, Circle-2(1) C/o. Murali & Co. . Hyderabad Chartered Accountants 6-3-655/2/3, Somajiguda Hyderabad-500 082 PAN : AACCV9428J (Appellant) (Respondent) Assessee by: Shri M.V.Joshi appeared for P.Murali Mohan Rao, CA Revenue by: Shri Jeevan Lal Lavidiya, CIT-DR Date of hearing: 14.01.2023 Date of pronouncement: 31.01.2023 O R D E R Per Shri Rama Kanta Panda (A.M.): This appeal filed by the assessee…

SWARAN FINANCIAL PVT LTD. ,KOLKATA vs. PCIT-2, KOLKATA

In the result, the appeal of the assessee is allowed

ITA 192/KOL/2022[2016-17]Status: DisposedITAT Kolkata14 Dec 2022AY 2016-17

Bench: Shri Rajpal Yadav, Vice-(Kz)& Shri Rajesh Kumar]

Section 131Section 133(6)Section 139Section 143(3)Section 263Section 263(1)

…आयकर अपील"य अ"धकरण, कोलकाता पीठ ‘ए’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH: KOLKATA "ी राजपाल यादव,उपा"य"(कोलकाता "े") एवं "ी राजेश कुमार, लेखा सद"य के सम" [Before Shri Rajpal Yadav, Vice-President (KZ)& Shri Rajesh Kumar, Accountant Member] I.T.A. No. 192/Kol/2022 Assessment Year: 2016-17 Swaran Financial Pvt. Ltd. Vs. PCIT-2, Kolkata (PAN: AAECS 4024 R) Appellant / (अपीलाथ!) Respondent / ("#यथ!) 03.11.2022 Date of Hearing / सुनवाई क& 'त(थ Date of Pronouncement / 14.12.2022 आदेश उ*घोषणा क& 'त(थ For the Appellant / Shri N. S. Saini, Advocate 'नधा/0रती क& ओर से For the Respondent / Shri Amol K…

HRITIK EXIM,SECUNDERABAD vs. DY. COMMISSIONER OF INCOME TAX , CIRCLE-10(1), HYDERABAD

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

ITA 743/HYD/2019[2014-15]Status: DisposedITAT Hyderabad15 Nov 2022AY 2014-15

Bench: Shri Rama Kanta Panda & Shri Laliet Kumarassessment Year: 2014-15 Hritik Exim Vs. Dcit, Circle-10(1) C/O P.Murali & Co. 5Th Floor, It Towers Chartered Accountants Ac Guards 6-3-655/2/3 Hyderabad-500 004 Somajiguda Hyderabad-500 082

For Appellant: Shri P.Murali Mohan Rao, CAFor Respondent: Shri K.Madhusudan, CIT-DR

Section 143(3)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘B’ Bench, Hyderabad Before Shri Rama Kanta Panda, Accountant Member AND Shri Laliet Kumar, Judicial Member Assessment Year: 2014-15 Hritik Exim Vs. DCIT, Circle-10(1) C/o P.Murali & Co. 5th Floor, IT Towers Chartered Accountants AC Guards 6-3-655/2/3 Hyderabad-500 004 Somajiguda Hyderabad-500 082 PAN : AAGFH1123F (Appellant) (Respondent) Assessee by: Shri P.Murali Mohan Rao, CA Revenue by: Shri K.Madhusudan, CIT-DR Date of hearing: 18.10.2022 Date of pronouncement: 16.11.2022 O R D E R Per Shri Rama Kanta Panda, A.M. This appeal filed by the assessee is directe…

OCIMUM BIO SOLUTIONS INDIA LIMITED ,HYDERABAD vs. INCOME TAX OFFICER, WARD-16(1) , HYDERABAD

In the result, appeal of the assessee is dismissed

ITA 122/HYD/2020[NA]Status: DisposedITAT Hyderabad06 Jan 2022

Bench: S/Shri A .Mohan Alankamony & Chandra Mohan Gargassessment Year : 2014-2015 M/S. Ocimum Bio Solutions India Vs. Ito, Ward-16(1), Ltd., C/O P. Murali & Co., Ca, 6- Hyderabad 3-655/2/3, Simajiguda, Hyderabad Pan/Gir No.Aaaco 4095 L (Appellant) .. ( Respondent) Assessee By : Shri P.Murali Mohan Rao , Ar Revenue By : Shri B.Bala Krishna Cit (Dr) Date Of Hearing : 13 /10/ 2021 Date Of Pronouncement : 06/01/2022 O R D E R

For Appellant: Shri P.Murali Mohan Rao , ARFor Respondent: Shri B.Bala Krishna CIT (DR)

Section 115JSection 143(3)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL, HYDERABAD ‘A’ BENCH, HYDERABAD BEFORE S/SHRI A .MOHAN ALANKAMONY, ACCOUNTANT MEMBER AND CHANDRA MOHAN GARG, JUDICIAL MEMBER Assessment Year : 2014-2015 M/s. Ocimum Bio Solutions India Vs. ITO, Ward-16(1), Ltd., C/o P. Murali & Co., CA, 6- Hyderabad 3-655/2/3, Simajiguda, Hyderabad PAN/GIR No.AAACO 4095 L (Appellant) .. ( Respondent) Assessee by : Shri P.Murali Mohan Rao , AR Revenue by : Shri B.Bala Krishna CIT (DR) Date of Hearing : 13 /10/ 2021 Date of Pronouncement : 06/01/2022 O R D E R Per Bench This is an appeal filed by the assessee against the order u/s.263 of the A…

GESTAMP AUTOMOTIVE INDIA PVT.LTD,PUNE vs. PRINCIPAL COMMISSIONER OF INCOME TAX-3, PUNE

In the result, appeal of the assessee is allowed

ITA 216/PUN/2021[2014-15]Status: DisposedITAT Pune20 Oct 2021AY 2014-15

Bench: Shri R.S.Syal, Vp & Shri Partha Sarathi Chaudhury, Jm आयकर अपील सं. / Ita No. 216/Pun/2021 धनधाारण वषा / Assessment Year : 2014-15

For Appellant: Shri Nikhil MuthaFor Respondent: Shri Shekhar L. Gajbhiye &

Section 263

…आयकर अपीलीय अधधकरण “सी” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, PUNE BEFORE SHRI R.S.SYAL, VP AND SHRI PARTHA SARATHI CHAUDHURY, JM आयकर अपील सं. / ITA No. 216/PUN/2021 धनधाारण वषा / Assessment Year : 2014-15 Gestamp Automotive India Private Limited E-1, MIDC, Industrial Area, Phase-III, Chakan, Nigoje Malunge, Kharabwadi, Taluka- Khed, Pune-410 501 PAN : AADCG1520D .......अपीलाथी / Appellant बनाम / V/s. The Pr. Commissioner of Income Tax-3, Pune. ……प्रत्यथी / Respondent Assessee by : Shri Nikhil Mutha Revenue by : Shri Shekhar L. Gajbhiye & Shri A.M Mahadevan Krishnan सुनवाई क…

M/S KARNATAKA STATE SEEDS CORPORATION LIMITED ,BANGALORE vs. PRINCIPAL COMMISSIONER OF INCOME TAX-4, BANGALORE

In the result, the appeal by the assessee is dismissed

ITA 1070/BANG/2018[2013-14]Status: DisposedITAT Bangalore20 Sept 2021AY 2013-14

Bench: Shri Chandra Poojari & Shri George George K.Assessment Year: 2013-14

For Appellant: Shri L. Bharath, CAFor Respondent: Ms. Neera Malhotra, CIT (DR)(ITAT), Bengaluru

Section 142(1)Section 143(3)Section 263Section 54D

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI GEORGE GEORGE K., JUDICIAL MEMBER Assessment year: 2013-14 M/s. Karnataka State Seeds Vs. The Principal Commissioner of Corporation Ltd., Income Tax, ‘Beeja Bhavan’, Bellary Road, Bengalurlu-4, Hebbal, Bangalore – 560 024. Bengaluru. PAN: AACCK 1985D APPELLANT RESPONDENT Appellant by : Shri L. Bharath, CA Respondent by : Ms. Neera Malhotra, CIT (DR)(ITAT), Bengaluru. Date of hearing : 02.09.2021 Date of Pronouncement : 20.09.2021 O R D E R Per Chandra Poojari, Accountant Member This appeal by th…

THE PR. COMMISSIONER OF INCOME TAX (CENTRAL) vs. M/S DTE EXPORTS (P) LTD

The Appeals are dismissed

ITTA/14/2021HC Andhra Pradesh01 Aug 2021

Bench: JOYMALYA BAGCHI,K SURESH REDDY

Section 115BSection 132Section 142(1)Section 153DSection 69

…ssioner or Commissioner,— (a) the order is passed without making inquiries or verification which should have been made; (b) the order is passed allowing any relief without inquiring into the claim; 6 36 Taxmann.com 348 (HC AP) JB J & KSR, J ITTA Nos.8, 9 & 14 of 2021 8 (c) the order has not been made in accordance with any order, direction or instruction issued by the Board under section 119; or (d) the order has not been passed in accordance with any decision which is prejudicial to the assessee, rendered by the jurisdictional High Cour…

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