Spectra Shares and Spectra Shares & Scrips (P) Ltd. v. CIT

219 Taxmann 61High Court#19998 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2019 to 2025.

Sections most often in play

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

Issues it is cited on

lack of enquiry section 119 erroneous and prejudicial section 115bb section 115b unexplained investment section 115bbe section 263 section 26 section 115 undisclosed income section 69

Judgments citing Spectra Shares and Spectra Shares & Scrips (P) Ltd. v. CIT

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

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…

M/S K MOHAN & CO.(EXPORTS)P LTD,BANGALORE vs. COMMISSIONER OF INCOME TAX,, BANGALORE

In the result, the appeal of the assessee is allowed for

ITA 1197/BANG/2014[2009-10]Status: DisposedITAT Bangalore31 Jan 2019AY 2009-10

Bench: Shri Chandra Poojari & Shri Pavan Kumar Gadalem/S. K.Mohan & Co. (Exports) Pvt. Ltd. B-162/5, Begur Road, Bommanahalli, Bengaluru. … Appellant Pan: Aaacl9811H

For Appellant: Shri Suresh Muthukrishnan, CAFor Respondent: Shri C.H.Sundar Rao, CIT(DR)

Section 10BSection 143(1)Section 143(2)Section 143(3)Section 14ASection 263

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, BENGALURU BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER and SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER M/s. K.Mohan & Co. (Exports) Pvt. Ltd. B-162/5, Begur Road, Bommanahalli, Bengaluru. … Appellant PAN: AAACL9811H Vs. Commissioner of Income-tax, Bengaluru-1, Bengaluru. … Respondent Appellant by : Shri Suresh Muthukrishnan, CA. Respondent by : Shri C.H.Sundar Rao, CIT(DR) Date of hearing : 28/01/2019 Date of pronouncement: 31/01/2019 O R D E R Per PAVAN KUMAR GADALE, JM : The assessee has filed the appeal against the order of the Commissioner of Income-tax…