Sri Sai Balaji Gas Cylinder (P) Ltd. v. Assistant Commissioner of Income Tax

155 Taxmann.com 319Reported decision2023#13487 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2023 to 2026.

Sections most often in play

Section 275(1)(c)Section 153ASection 269STSection 271DASection 132Section 274Section 132(1)Section 143(3)

Issues it is cited on

section 274(2)section 271dasection 269stsection 275(1)(c)penalty under section 271dsection 275section 3(1)section 271dsection 269section 269sssection 274concealment of income

Judgments citing Sri Sai Balaji Gas Cylinder (P) Ltd. v. Assistant Commissioner of Income Tax

Msn Laboratories Private Limited, Hyderabad vs. Addl. CIT, Central Range-2, Hyderabad

In the result, the appeals filed by the assessee for the A

ITA 2172/HYD/2025[2021-22]Status: DisposedITAT Hyderabad25 Feb 2026AY 2021-22

Bench: Shri Vijay Pal Rao, Vice-A N D Shri Manjunatha G.आ.अपी.सं /Ita Nos. 2164, 2165, 2171 & 2172/Hyd/2025 (िनधा"रण वष"/Assessment Years: 2018-19 To 2021-22) M/S. Msn Laboratories (P) Ltd Vs. Additional Cit Hyderabad Central Range-2 Pan:Aadcm6283F Hyderabad (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri M.V. Prasad, Ca राज" व "ारा/Revenue By: Dr. Sachin Kumar, Sr. Ar सुनवाई की तारीख/Date Of Hearing: 21/01/2026 घोषणा की तारीख/Pronouncement: 25/02/2026 आदेश/Order Per. Manjunatha, G. A.M. These Four Appeals Filed By The Assessee Are Directed Against The Separate, But Identical Orders Passed By The Learned Commissioner Of Income Tax (Appeals)-12, Hyderabad, All Dated 08/10/2025 For The A.Ys 2018-19 To 2021-22 Respectively. Since, Identical Issues Have Been Raised By The Assessee In All These Four Appeals, For The Sake Of Convenience, These Appeals Were Heard Together & Are Being Disposed Off, By This Common Consolidated Order.

For Appellant: Shri M.V. Prasad, CAFor Respondent: Dr. Sachin Kumar, Sr. AR
Section 132Section 153ASection 269Section 271DSection 274

…be sustained. In this regard, Page 14 of 33 ITA Nos 2164 2165 2171 and 2172 MSN Laboratories P Ltd he relied upon the decision of the ITAT Benches of Chennai in the case of Sri Sai Balaji Gas Cylinder (P) Ltd vs. Assistant Commissioner of Income Tax (2023) 155 Taxmann.com 319 (Chennai) and also the decision of the Hon'ble Madras High Court in the case of Tvi. Chandro Process vs. DCIT (2025) 173 Taxmann.com 976 (Madras). 15. We have heard both the parties, perused the material available on record and had gone through the orders of the authorities below. We have also carefully considered the relevant legal groun…

Msn Laboratories Private Limited, Hyderabad vs. Addl CIT, Central Range-2, Hyderabad

ITA 2171/HYD/2025[2020-21]Status: DisposedITAT Hyderabad25 Feb 2026AY 2020-21
For Appellant: Shri M.V. Prasad, CAFor Respondent: Dr. Sachin Kumar, Sr. AR
Section 132Section 153ASection 269Section 269OSection 269SSection 271D

…A.O should be upheld and penalty levied by the A.O should be sustained. In this regard, Page 14 of 33 he relied upon the decision of the ITAT Benches of Chennai in the case of Sri Sai Balaji Gas Cylinder (P) Ltd VS. Assistant Commissioner of Income Tax (2023) 155 Taxmann.com 319 (Chennai) and also the decision of the Hon'ble Madras High Court in the case of Tvi. Chandro Process vs. DCIT (2025) 173 Taxmann.com 976 (Madras). 15. We have heard both the parties, perused the material available on record and had gone through the orders of the authorities below. We have also carefully considered the relevant legal groun…

Msn Laboratories Private Limited, Hyderabad vs. Addl CIT, Central Range-2, Hyderabad

In the result, the appeals filed by the assessee for the A

ITA 2165/HYD/2025[2019-20]Status: DisposedITAT Hyderabad25 Feb 2026AY 2019-20

Bench: Shri Vijay Pal Rao, Vice-A N D Shri Manjunatha G.आ.अपी.सं /Ita Nos. 2164, 2165, 2171 & 2172/Hyd/2025 (िनधा"रण वष"/Assessment Years: 2018-19 To 2021-22) M/S. Msn Laboratories (P) Ltd Vs. Additional Cit Hyderabad Central Range-2 Pan:Aadcm6283F Hyderabad (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri M.V. Prasad, Ca राज" व "ारा/Revenue By: Dr. Sachin Kumar, Sr. Ar सुनवाई की तारीख/Date Of Hearing: 21/01/2026 घोषणा की तारीख/Pronouncement: 25/02/2026 आदेश/Order Per. Manjunatha, G. A.M. These Four Appeals Filed By The Assessee Are Directed Against The Separate, But Identical Orders Passed By The Learned Commissioner Of Income Tax (Appeals)-12, Hyderabad, All Dated 08/10/2025 For The A.Ys 2018-19 To 2021-22 Respectively. Since, Identical Issues Have Been Raised By The Assessee In All These Four Appeals, For The Sake Of Convenience, These Appeals Were Heard Together & Are Being Disposed Off, By This Common Consolidated Order.

For Appellant: Shri M.V. Prasad, CAFor Respondent: Dr. Sachin Kumar, Sr. AR
Section 132Section 153ASection 269Section 271DSection 274

…be sustained. In this regard, Page 14 of 33 ITA Nos 2164 2165 2171 and 2172 MSN Laboratories P Ltd he relied upon the decision of the ITAT Benches of Chennai in the case of Sri Sai Balaji Gas Cylinder (P) Ltd vs. Assistant Commissioner of Income Tax (2023) 155 Taxmann.com 319 (Chennai) and also the decision of the Hon'ble Madras High Court in the case of Tvi. Chandro Process vs. DCIT (2025) 173 Taxmann.com 976 (Madras). 15. We have heard both the parties, perused the material available on record and had gone through the orders of the authorities below. We have also carefully considered the relevant legal groun…

Msn Laboratories Private Limited, Hyderabad vs. Addl CIT, Central Range-2, Hyderabad

ITA 2164/HYD/2025[2018-19]Status: DisposedITAT Hyderabad25 Feb 2026AY 2018-19
For Appellant: Shri M.V. Prasad, CAFor Respondent: Dr. Sachin Kumar, Sr. AR
Section 132Section 153ASection 269Section 269OSection 269SSection 271D

…A.O should be upheld and penalty levied by the A.O should be sustained. In this regard, Page 14 of 33 he relied upon the decision of the ITAT Benches of Chennai in the case of Sri Sai Balaji Gas Cylinder (P) Ltd VS. Assistant Commissioner of Income Tax (2023) 155 Taxmann.com 319 (Chennai) and also the decision of the Hon'ble Madras High Court in the case of Tvi. Chandro Process vs. DCIT (2025) 173 Taxmann.com 976 (Madras). 15. We have heard both the parties, perused the material available on record and had gone through the orders of the authorities below. We have also carefully considered the relevant legal groun…

Manish Sharma, Kota vs. JCIT, Central Circle, Udaipur

In the result, appeal of the assessee is allowed

ITA 619/JODH/2024[2011-12]Status: DisposedITAT Jodhpur25 Jun 2025AY 2011-12

Bench: Date Of Hearing.

Section 132(1)Section 142(1)Section 143(2)Section 143(3)Section 153ASection 250Section 269TSection 271DSection 271E

…IN THE INCOME TAX APPELLATE TRIBUNAL JODHPUR BENCH, JODHPUR. BEFORE: DR. MITHA LAL MEENA, ACCOUNTANT MEMBER & DR. S. SEETHALAKSHMI, JUDICIAL MEMBER I.T.A. No. 619/Jodh/2024 Assessment Year: 2011-12 Manish Sharma Vs. The JCIT, 309, Masjid Road, Keshavpura, Central Circle, Kota. Udaipur. PAN/GIR No.: AWUPS7536B Appellant Respondent Appellant by Sh. Gopichand Saraswat, C.A. Sh. Karni Dan, Addl.CIT (Sr.DR Respondent by Date of Hearing 07/05/2025 25/06/2025 Date of Pronouncement ORDER PER: DR. S. SEETHALAKSHMI, J.M. This is an appeal filed by the assessee against the order of ld. CIT (Appeals), Udaipur-2 dated…

Ajay Bakliwal, Kota vs. ACIT, Central Circle, Kota

In the result, the appeal of the assessee is allowed

ITA 1278/JPR/2024[2016-17]Status: DisposedITAT Jaipur11 Apr 2025AY 2016-17

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Sh. Rajendra Sisodia, AdvFor Respondent: Mrs. Anita Rinesh, JCIT-DR
Section 132Section 132(1)Section 269SSection 271DSection 274Section 275(1)(c)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, vk;dj vihy la-@ITA No. 1278/JP/2024 fu/kZkj.k o"kZ@Assessment Year : 2016-17 cuke Ajay Bakliwal ACIT, Vs. C 6 Vallabh Bari, Vallabh Bari, Central Circle, Kota Kota LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: ABZPB 7775 P vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Sh. Rajendra Sisodia, Adv. jktLo dh vksj ls@ Revenue by : Mrs. Ani…

Farman Khan, Chaksu vs. Income-Tax Officer Ward 7(3), Jaipur

In the result, the appeal of the assessee is allowed

ITA 590/JPR/2023[2017-18]Status: DisposedITAT Jaipur20 Dec 2023AY 2017-18

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri Ashish Sharma, AdvocateFor Respondent: Mrs. Monisha Choudhary, Addl. CITa
Section 269Section 269SSection 271DSection 273B

…आयकरअपीलीय अधिकरण] जयपुरन्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”SMC ” JAIPUR MkWa- ,l-lhrky{eh] U;kf;dlnL; ,oaJhjkBksMdeys'kt;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;djvihy la-@ITA. No. 590/JP/2023 fu/kZkj.ko"kZ@AssessmentYear :2017-18 Shri Farman Khan cuke The ITO Vs. Ward 7(3) 1, Village-Siruja, Chaksu Nimodia, Jaipur Jaipur LFkk;hys[kk la-@thvkbZvkj la-@PAN/GIR No.: BJEPK 9073 M vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksjls@Assessee by : Shri Ashish Sharma, Advocate jktLo dh vksjls@Revenue by : Mrs. Monish…

Sri Sai Balaji Gas Cylinder (P) Ltd. v. Assistant Commissioner of Income Tax (155 Taxmann.com 319) — Cited in 7 Judgments | BharatTax