Vedanta Ltd. v. CIT

124 Taxmann.com 435High Court2021#3426 most cited

What is Vedanta Ltd. v. CIT authority for?

A revision under section 263 by the Principal Commissioner of Income Tax requires both an assessment order that is erroneous and prejudicial to the interest of the revenue. The Principal Commissioner must demonstrate a lack of inquiry or inadequate investigation by the Assessing Officer.

35

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2021 to 2026.

Also referred to as

Vedanta Ltd. v. CIT · section 263 · erroneous assessment order · prejudicial to interest of revenue · inadequate enquiry · lack of enquiry · assessment order erroneous and prejudicial · revision powers

Also reported as

279 Taxmann 358

Sections most often in play

Section 143(3)Section 263Section 142(1)Section 143(2)Section 144BSection 115BBESection 133ASection 263(1)

Issues it is cited on

inadequate enquiryprejudicial to interest of revenuemalabar industriallack of enquirysection 263(1)legal expenseson money receiptvaluation of sharesassessment order erroneouserroneous and prejudicialpercentage completion methodweighted deduction

Judgments citing Vedanta Ltd. v. CIT

Hollis Vitrified Private Limited, Morbi, Gujarat, India vs. The Principal Commissioner of Income Tax - 1, Rajkot, Gujarat, India

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

ITA 363/RJT/2024[2018-19]Status: DisposedITAT Rajkot12 Feb 2026AY 2018-19

Bench: Dr. Arjun Lal Saini & Dr. Dinesh Mohan Sinhaआयकरअपीलसं./Ita No. 363/Rjt/2024 (Assessment Year: 2018-19) (Hybrid Hearing) Hollis Vitrified Pvt. Ltd. Vs. The Pr. Commissioner Of Income Revenue Survey No. 756/P1/P1/P1, Opp. Tax-1, Rajkot Antique Granito, Ghuntu,-Lakhdhirpur Road, Morbi (Gujarat)-363642 "ायीलेखासं./जीआइआरसं./Pan/Gir No.: Aacch5628Q (अपीलाथ"/Appellant) (""थ"/Respondent)

For Appellant: Shri Fenil H. Mehta, Ld. ARFor Respondent: Shri Sanjay Punglia, CIT-DR
Section 143(3)Section 263Section 68

…आयकर अपीलीय अिधकरण,राजकोट "ायपीठ,राजकोट। IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH, RAJKOT BEFORE DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER AND DR. DINESH MOHAN SINHA, JUDICIAL MEMBER आयकरअपीलसं./ITA No. 363/RJT/2024 (Assessment Year: 2018-19) (Hybrid Hearing) Hollis Vitrified Pvt. Ltd. Vs. The Pr. Commissioner of Income Revenue Survey No. 756/P1/P1/P1, Opp. Tax-1, Rajkot Antique Granito, Ghuntu,-Lakhdhirpur Road, Morbi (Gujarat)-363642 "ायीलेखासं./जीआइआरसं./PAN/GIR No.: AACCH5628Q (अपीलाथ"/Appellant) (""थ"/Respondent) िनधा"रतीकीओरसे/Assessee by : Shri Fenil H. Mehta, Ld. AR राज"कीओरसे/Revenue by : Shri S…

Principal Commissioner of Income Tax 2 Kolkata vs. M/S Daniel Commodities Private Limited

The appeal is dismissed

ITAT/155/2025HC Calcutta14 Jan 2026

Bench: : The Hon'Ble Justice Rajarshi Bharadwaj & The Hon’Ble Justice Uday Kumar Date : 14Th January, 2026

Section 143(3)Section 147Section 151Section 263Section 68

…1 OD – 7 IN THE HIGH COURT AT CALCUTTA Special Jurisdiction [Income Tax] ORIGINAL SIDE ITAT/155/2025 IA NO: GA/1/2025, GA/2/2025 PRINCIPAL COMMISSIONER OF INCOME TAX 2 KOLKATA VS M/S DANIEL COMMODITIES PRIVATE LIMITED BEFORE : THE HON'BLE JUSTICE RAJARSHI BHARADWAJ And THE HON’BLE JUSTICE UDAY KUMAR Date : 14th January, 2026 Appearance : Mr. Soumen Bhattacharjee, Adv. Mr. Ankan Das, Adv. Ms. Shradhya Ghosh, Adv. …for appellant. Mr. Pranit Bag, Adv. Mr.Anuj Kumar Mishra, Adv. Mr. Anousko Das, Adv. …for respondent. The Court : Learned coun…

Qader Abdul Razzaque Abdul, Aurangabad vs. Principal Commissioner of Income Tax, Nashik

In the result, the appeal of the assessee is dismissed

ITA 937/PUN/2024[2019-20]Status: DisposedITAT Pune04 Sept 2025AY 2019-20

Bench: Shri R.K. Panda & Ms. Astha Chandraआयकर अपील सं. / Ita No.937/Pun/2024 धििाारण वर्ा / Assessment Year : 2019-20 Qader Abdul Razzaque Abdul, Principal Commissioner M/S. Captain Color Home Opp. Of Income Tax, Nashik-1 Bhartiya Hospital Raja Bazar Chh. Vs. Sambhajinagar (Aurangabad), Pin Code-431001 Pan : Acqpk8963L अपीलार्थी / Appellant प्रत्यर्थी / Respondent Assessee By : Shri Shubham N. Rathi Department By : Shri Amit Bobde Date Of Hearing : 24-06-2025 Date Of 04-09-2025 Pronouncement : आदेश / Order

For Appellant: Shri Shubham N. RathiFor Respondent: Shri Amit Bobde
Section 133ASection 143(2)Section 69

…आयकर अपीलीय अधिकरण “बी” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, PUNE BEFORE SHRI R.K. PANDA, VICE PRESIDENT AND MS. ASTHA CHANDRA, JUDICIAL MEMBER आयकर अपील सं. / ITA No.937/PUN/2024 धििाारण वर्ा / Assessment Year : 2019-20 Qader Abdul Razzaque Abdul, Principal Commissioner M/s. Captain Color Home Opp. of Income Tax, Nashik-1 Bhartiya Hospital Raja Bazar Chh. Vs. Sambhajinagar (Aurangabad), Pin Code-431001 PAN : ACQPK8963L अपीलार्थी / Appellant प्रत्यर्थी / Respondent Assessee by : Shri Shubham N. Rathi Department by : Shri Amit Bobde Date of hearing : 24-06-2025 Date of 04-09-2025 Pr…

Acc Mineral Resources Limited, Mumbai vs. Principle Commissioner of Income Tax, Mumbai-1, Mumbai

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

ITA 2687/MUM/2024[2018-19]Status: DisposedITAT Mumbai24 Jul 2025AY 2018-19

Bench: Ms. Kavitha Rajagopal, Jm & Smt. Renu Jauhri, Am Acc Minerals Resources Limited Principal Commissioner Of Income 121, Cement House, Maharshi Karve Tax, Mumbai – 400 001. Vs. Road, Church Gate, Mumbai – 400020. Pan/Gir No. Aaact2214N (Appellant) : (Respondent) Assessee By : Shri Saurabh Soparkar (Virtually Appear) Respondent By : Shri Shekhar L. Gajbhiye, Cit Dr Date Of Hearing : 29.04.2025 Date Of Pronouncement : 24.07.2025 O R D E R Per Kavitha Rajagopal, J M: This Appeal Has Been Filed By The Assessee, Challenging The Order Of The Learned Principal Commissioner Of Income Tax, Mumbai -1 (‘Ld. Pcit’ For Short), Passed U/S.263 Of The Income Tax Act, 1961 (‘The Act'), Pertaining To The Assessment Year (‘A.Y.’ For Short) 2018-19. 2. The Assessee Has Raised The Following Grounds Of Appeal: 1. In Law & In The Facts & Circumstances Of The Appellant'S Case, Impugned Order U/S. 263 Of The Act Passed By Pcit-1, Mumbai Is Bad In Law & Deserves To Be Quashed. 2. In Law & In The Facts & Circumstances Of The Appellant'S Case, The Pcit-1, Mumbai Has Erred In Setting Aside The Assessment Order Dated 20.04.2021 Passed By The Assessing Officer Without Considering The Fact That The Assessing Officer During The Course Of Assessment Proceedings Has Already Gone Through Issue

For Appellant: Shri Saurabh Soparkar (Virtually appear)For Respondent: Shri Shekhar L. Gajbhiye, CIT DR
Section 142(1)Section 143(2)Section 143(3)Section 263Section 35D

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE MS. KAVITHA RAJAGOPAL, JM AND SMT. RENU JAUHRI, AM ACC Minerals Resources Limited Principal Commissioner of Income 121, Cement House, Maharshi Karve Tax, Mumbai – 400 001. Vs. Road, Church Gate, Mumbai – 400020. PAN/GIR No. AAACT2214N (Appellant) : (Respondent) Assessee by : Shri Saurabh Soparkar (Virtually appear) Respondent by : Shri Shekhar L. Gajbhiye, CIT DR Date of Hearing : 29.04.2025 Date of Pronouncement : 24.07.2025 O R D E R Per Kavitha Rajagopal, J M: This appeal has been filed by the assessee, challenging the order of the learned Principal…

The Pr. Commissioner of Income-Tax vs. M/S. Te Connectivity India Pvt. Ltd

Accordingly dispose of the appeal as allowed

ITA/53/2024HC Karnataka05 Jun 2025

Bench: ACTING CHIEF JUSTICE,S RACHAIAH

Section 143(2)Section 143(3)Section 144C(13)Section 260ASection 263Section 40

…- 1 - ITA No.53 of 2024 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 5TH DAY OF JUNE, 2025 PRESENT THE HON'BLE MR V KAMESWAR RAO, ACTING CHIEF JUSTICE AND THE HON'BLE MR JUSTICE S RACHAIAH ITA NO. 53 OF 2024 BETWEEN: 1 . THE PR. COMMISSIONER OF INCOME-TAX, 5TH FLOOR, BMTC BUILDING, 80 FEET ROAD, KORMANGALA, BENGALURU - 560 095. 2 . THE PR. COMMISSIONER OF INCOME TAX-2, PRESENT ADDRESS, DCIT, CIRCLE-7(1)(1), 2ND FLOOR, BMTC BUILDING, 80 FEET ROAD, KORMANGALA, BENGALURU - 560 095. ...APPELLANTS (BY SRI. SUSHAL TIWARI N, ADVOCATE) AND: M/S. TE C…

Shree Balaji Associates Pune LLP, Pune vs. PCIT(Central), Pune

ITA 1008/PUN/2024[AY 2019 - 20]Status: DisposedITAT Pune09 Apr 2025

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

For Appellant: Shri Krishna GujarathiFor Respondent: Shri Amol Khairnar, CIT-DR
Section 132Section 153ASection 263Section 263(1)Section 43C

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND MS ASTHA CHANDRA, JUDICIAL MEMBER ITA Nos.1007 & 1008/PUN/2024 Assessment Years : 2018-19 & 2019-20 Shree Balaji Associates Pune LLP San Mahu Complex 5, Bund Garden Road, Opp Poona Club, Pune - 411001 PAN : ABDFS3963Q (Appellant) Vs. PCIT (Central), Pune (Respondent) Assessee by : Shri Krishna Gujarathi Department by : Shri Amol Khairnar, CIT-DR Date of hearing : 06-02-2025 Date of pronouncement : 09-04-2025 ORDER PER R. K. PANDA, VP : The above two appeals filed by the assessee are directed against the separ…

Shree Balaji Associates Pune LLP, Pune vs. PCIT(Central), Pune

ITA 1007/PUN/2024[AY 2018 - 19]Status: DisposedITAT Pune09 Apr 2025

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

Section 132Section 153ASection 263Section 263(1)Section 43C

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND MS ASTHA CHANDRA, JUDICIAL MEMBER ITA Nos.1007 & 1008/PUN/2024 Assessment Years : 2018-19 & 2019-20 Shree Balaji Associates Pune LLP PCIT (Central), Pune San Mahu Complex 5, Bund Garden Road, Opp Poona Club, Vs. Pune 411001 PAN : ABDFS3963Q (Appellant) (Respondent) Assessee by Shri Krishna Gujarathi Department by Shri Amol Khairnar, CIT-DR Date of hearing 06-02-2025 Date of pronouncement 09-04-2025 ORDER PER R. K. PANDA, VP : The above two appeals filed by the assessee are directed against the separate orders da…

Goel Eisha Capitals, Pune vs. PCIT(Central), Pune

ITA 1006/PUN/2024[AY 2019 - 20]Status: DisposedITAT Pune07 Apr 2025

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

For Appellant: Shri Krishna GujarathiFor Respondent: Shri Amol Khairnar, CIT-DR
Section 132Section 142(1)Section 143(2)Section 143(3)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND MS ASTHA CHANDRA, JUDICIAL MEMBER ITA No.1006/PUN/2024 Assessment Year : 2019-20 Goel Eisha Capitals 6th Floor, San Mahu Complex 5, Bund Garden Road, Opp Poona Club, Pune - 411001 PAN: AAJFG0543R (Appellant) PCIT (Central), Pune Vs. (Respondent) Assessee by : Shri Krishna Gujarathi Department by : Shri Amol Khairnar, CIT-DR Date of hearing : 06-02-2025 Date of pronouncement : 07-04-2025 PER R. K. PANDA, VP : ORDER This appeal filed by the assessee is directed against the order dated 13.03.2024 passed u/s 263 of…

Srl Construction Pvt Ltd, Jalna vs. ACIT, Central Circle 2, Aurangabad

In the result, appeal of the assessee is dismissed

ITA 847/PUN/2024[2019-20]Status: DisposedITAT Pune29 Jan 2025AY 2019-20

Bench: Dr.Dipak P. Ripote & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.847/Pun/2024 िनधा"रण वष" / Assessment Year : 2019-20 Srl Construction Pvt. Ltd., V The Acit, 197, Khasgaon, Jafrabad, S Central Circle-2, Jalna – 444203. Aurangabad. Pan: Aaqcs7227L Appellant/ Assessee Respondent /Revenue Assessee By Shri Prateekjha – Ar Revenue By Shri Ajay Kumar Keshari – Cit(Dr) Date Of Hearing 16/12/2024 Date Of Pronouncement 29/01/2025 आदेश/ Order Per Dr.Dipak P.Ripote, Am : This Is An Appeal Filed By The Assessee Against The Order Of Ld.Principal Commissioner Of Income Tax(Central)-Nagpur, Passed Under Section 263 Of The Income Tax Act, 1961; Dated 08.03.2024 For A.Y.2019-20. The Assessee Has Raised The Following Grounds Of Appeal : “1. A) On The Facts & Circumstance Prevailing In The Case & In Law, Honorable Pr. Cit (Central), Nagpur Has Erred In Not Considering The Submission Made By The Appellant In Fair And

Section 143(3)Section 263Section 40A(3)

…आयकर अपीलीय अिधकरण ”बी” "ायपीठ पुणेम"। IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “B” :: PUNE BEFORE DR.DIPAK P. RIPOTE, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA No.847/PUN/2024 िनधा"रण वष" / Assessment Year : 2019-20 SRL Construction Pvt. Ltd., V The ACIT, 197, Khasgaon, Jafrabad, s Central Circle-2, Jalna – 444203. Aurangabad. PAN: AAQCS7227L Appellant/ Assessee Respondent /Revenue Assessee by Shri PrateekJha – AR Revenue by Shri Ajay Kumar Keshari – CIT(DR) Date of hearing 16/12/2024 Date of pronouncement 29/01/2025 आदेश/ ORDER PER DR.DIPAK P.RIPOTE, AM : This is an…

Rajendra Rameshlal Gugale, Pune vs. Prinicipal Commissioner of Income Tax (Central), Pune

In the result, appeal of the assessee is allowed

ITA 1676/PUN/2024[2017-18]Status: DisposedITAT Pune30 Dec 2024AY 2017-18

Bench: Shri Rama Kanta Panda & Ms. Astha Chandra

For Appellant: Shri Nikhil PathakFor Respondent: Shri Ajay Kumar Keshari, CIT
Section 1Section 127Section 132Section 143(2)Section 143(3)Section 153CSection 263Section 269SSection 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE “B” BENCH : PUNE BEFORE SHRI RAMA KANTA PANDA, VICE PRESIDENT AND MS. ASTHA CHANDRA, JUDICIAL MEMBER I.T.A.No.1676/PUN./2024 Assessment Year 2017-2018 Shri Rajendra Rameshlal Gugale, 685/3, Kothari The Pr. Commissioner of Blocks, Row House No.B12, Income Tax (Central), Aayakar vs. Pune-Satara Road, Sadan, Bodhi Towers, Salisbury Bibwewadi, PUNE. Park, PUNE – 411 037. PIN – 412 202. Maharashtra. Maharashtra. PAN ABFPG6929E (Appellant) (Respondent) For Assessee : Shri Nikhil Pathak For Revenue : Shri Ajay Kumar Keshari, CIT Date of Hearing : 27.11.2024 Date of Pronounce…

Ujwal Fine Homes, Pune vs. The Principal Commissioner of Income Tax -3, Pune

In the result, appeal of the assessee is dismissed

ITA 491/PUN/2024[2018-19]Status: DisposedITAT Pune28 Nov 2024AY 2018-19

Bench: Ms.Astha Chandra & Dr.Dipak P. Ripoteआयकर अपील सं. / Ita Nos.491/Pun/2024 िनधा"रण वष" / Assessment Year: 2018-19 Ujwal Fine Homes, V The Principal High Bliss, S No.23, Dhayri S Commissioner Of Income Narhe Road, Pune – 411041. Tax, Pune -3, Pune. Pan; Aabfu7293E Appellant/ Assessee Respondent / Revenue Assessee By Shri C.H.Naniwadekar – Ar Revenue By Shri Ajay Kumar Keshari – Cit(Dr) Date Of Hearing 21/11/2024 Date Of Pronouncement 28/11/2024 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Appeal Filed By The Assessee Directed Against The Order Of Ld.Principal Commissioner Of Income Tax, Pune-3, Pune U/Sec.263 Of The Income Tax Act, 1961; Dated 09.02.2024 For The A.Y.2018- 19. The Assessee Has Raised The Following Grounds Of Appeal : “1. In Issuing The Notice U/S 263 Of The Income-Tax Act, 1961 For Ay 2018-19

Section 142Section 143(3)Section 171Section 263

…।आयकर अपीलीय अिधकरण ”बी” "ायपीठ पुणेम"। IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “B” :: PUNE BEFORE MS.ASTHA CHANDRA, JUDICIAL MEMBER AND DR.DIPAK P. RIPOTE, ACCOUNTANT MEMBER आयकर अपील सं. / ITA Nos.491/PUN/2024 िनधा"रण वष" / Assessment Year: 2018-19 Ujwal Fine Homes, V The Principal High Bliss, S No.23, Dhayri s Commissioner of Income Narhe Road, Pune – 411041. Tax, Pune -3, Pune. PAN; AABFU7293E Appellant/ Assessee Respondent / Revenue Assessee by Shri C.H.Naniwadekar – AR Revenue by Shri Ajay Kumar Keshari – CIT(DR) Date of hearing 21/11/2024 Date of pronouncement 28/11/2024 आदेश/ ORDER PER DR. DIPAK…

Bhagwati Abhilasha Conventure, Mumbai vs. Circle 26(1), Mumbai

In the result, appeal of the assessee is dismissed

ITA 1698/MUM/2023[2018-2019]Status: DisposedITAT Mumbai18 Dec 2023AY 2018-2019

Bench: Shri Kuldip Singh & Shri Gagan Goyalbhagwati Abhilsha Conventure A/30, Patil Bhuvan, N.S.B. Road, Mulund (West), Mumbai-400080 Pan: Aahfb9198D ...... Appellant Vs. Pcit, Mumbai-41, Circle 41(2)(1) R. No. 541, Kautilya Bhavan, C-41 To C-43, G Block, Bandra Kurla Complex, Bandra East, Mumbai-400051 ..... Respondent

For Appellant: Shri M. Subramanian, Ld. ARFor Respondent: Shri Ashok Kumar Ambastha, Ld. DR
Section 142(1)Section 143(3)Section 22Section 23(5)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “B”, MUMBAI BEFORE SHRI KULDIP SINGH, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER Bhagwati Abhilsha Conventure A/30, Patil Bhuvan, N.S.B. Road, Mulund (west), Mumbai-400080 PAN: AAHFB9198D ...... Appellant Vs. PCIT, Mumbai-41, Circle 41(2)(1) R. No. 541, Kautilya Bhavan, C-41 to C-43, G Block, Bandra Kurla Complex, Bandra East, Mumbai-400051 ..... Respondent Appellant by : Shri M. Subramanian, Ld. AR Respondent by : Shri Ashok Kumar Ambastha, Ld. DR Date of hearing : 15/12/2023 Date of pronouncement : 18/12/2023 O R D E R PER GAGAN GOYAL, A.M: T…

Ashish Niranjan Shah, Pune vs. Pr. Commissioner of Income-Tax -4, Pune

In the result, appeal of the assessee is dismissed

ITA 697/PUN/2019[2014-15]Status: DisposedITAT Pune13 Oct 2023AY 2014-15

Bench: Shri S.S.Godara & Dr. Dipak P. Ripoteआयकर अपील सं. / Ita No.697/Pun/2019 िनधा"रण वष" / Assessment Year : 2014-15 Ashish Niranjan Shah, The Pr.Cit-4, Pune. 39, Mantri Court, Dr.Ambedkar V Road, Next To Rto, Sangam, S Pune – 411001. Pan: Aidps 7682 K Appellant/ Assessee Respondent /Revenue Assessee By Shri Kishor B Phadke – Ar Revenue By Shri Keyur Patel, Irs – Cit-Dr Date Of Hearing 28/07/2023 Date Of Pronouncement 13/10/2023 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Appeal Filed By The Assessee Is Directed Against The Order Of Ld.Pr.Commissioner Of Income Tax-4, Pune Dated26.03.2019 Under Section 263 Of The Income Tax Act, 1961. The Assessee Has Raised The Following Grounds Of Appeal : “1. Learned Pr. Cit- 4, Pune Erred In Law & On Facts In Treating The Assessment Order U/S 143(3) Being Erroneous & Thereby Prejudicial To The Revenue U/S 263 Without Appreciating That, The Learned Ao Has Allowed Appellant'S Claim Of Business Loss Amounting To Rs.10,20,14,068/- Incurred On Account Of Default In Payment By Nsel, With Due Application Of Mind & Verification. The Learned Pr. Cit Erred In Holding That, Ao Has Not Carried Out Any Enquiry With Respect To Business Loss Claimed By The Appellant & Not Applied His Ashish Niranjan Shah [A]

Section 143(3)Section 263Section 43(5)

…आयकर अपीलीय अिधकरण ”ए” "ायपीठ पुणेम"। IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “A” :: PUNE BEFORE SHRI S.S.GODARA, JUDICIAL MEMBER AND DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No.697/PUN/2019 िनधा"रण वष" / Assessment Year : 2014-15 Ashish Niranjan Shah, The Pr.CIT-4, Pune. 39, Mantri Court, Dr.Ambedkar V Road, Next to RTO, Sangam, s Pune – 411001. PAN: AIDPS 7682 K Appellant/ Assessee Respondent /Revenue Assessee by Shri Kishor B Phadke – AR Revenue by Shri Keyur Patel, IRS – CIT-DR Date of hearing 28/07/2023 Date of pronouncement 13/10/2023 आदेश/ ORDER PER DR. DIPAK P. RIPOTE, AM: This…

Nahar Colours and Coatinhgs Private Limited, Udaipur vs. Principal Commissioner Ofincometax, Udaipur

In the result, appeal of the assessee is allowed

ITA 140/JODH/2023[2018-19]Status: DisposedITAT Jodhpur09 Aug 2023AY 2018-19
Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 263Section 801ASection 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL JODHPUR BENCH, JODHPUR VIRTUAL HEARING BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM Nahar Colours and Coatings Vs Principal Private Ltd., Commissioner of G-1, 90-93, Udyog Vihar, Income Tax, Suker, Udaipur Udaipur (Appellant) (Respondent) PAN NO. AAACN 6942 K Assessee By Sh. Gautam Chand Baid, CA Revenue By Sh. Lovish Kumar, CIT-DR Date of hearing 14/07/2023 Date of 09/08/2023 Pronouncement O R D E R PER: RATHOD KAMLESH JAYANTBHAI, AM This appeal is filed by assessee and is arising out of the order of the Principal Commissioner of Income Tax, Ud…

Au Small Finance Bank Limited, Jaipur vs. Principal Commissioner of Income Tax, Jaipur-1

In the result both the appeals filed by the assessee in ITA

ITA 203/JPR/2022[2017-18]Status: DisposedITAT Jaipur28 Jul 2023AY 2017-18

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

For Appellant: Shri Sanjay Jhanwar, Sr. AdvocateFor Respondent: Shri James Kurian, CIT
Section 115JSection 263Section 35ASection 36(1)(viia)

…mann.com 215 (Guj.) 5. Rajmandir Estates (P) Ltd.vs PrCIT, Kolkata [2016] 70 taxmann.com 124 (Calcutta) 6. PV Sreenijin vs CIT [2014] 47 Taxmann.com 61 (Kerala) 7. Kirtidevi S. Tejwani vs Pr.CIT [2020] 116 Taxmann.com 965 (Mumbai) 8. Vedanta Ltd. vs CIT[2021] 124 Taxmann.com 435 (Bom.) 9. Pr.CIT, Panaji vs Zuari Maroc Phosphates Ltd. 10. JIalgaon People’s Co-Op Bank Ltd. vs Pr.CIT-2, Nasik [2011] 127 taxman.com 243 (Pune – Trib) 6.2 The ld. DR also filed a detailed report of the AO in connection with the appeal filed by the assessee. The report of the ld. AO is reproduced here in below M/s. AU Small Finance Bank…

Rajumar Premchand Tulsani, Pune vs. Pr Commissioner of Income-Tax -5, Pune

In the result, appeal of the assessee is dismissed

ITA 136/PUN/2021[2015-16]Status: DisposedITAT Pune06 Jul 2023AY 2015-16

Bench: Shri S.S.Godara & Dr. Dipak P. Ripoteआयकर अपीलसं. / Ita No.136/Pun/2021 िनधा"रण वष" / Assessment Year : 2015-16 Rajkumar Premchand Tulsani, The Pr.Commissioner Of Sr.No.46/8, Bombay Pune V Income Tax-5, Pune. Road, Akurdi, Pune – 411038. S Pan: Aawpt 8002 B Assessee/ Appellant Respondent /Revenue Assessee By Shri M.K.Kulkaani – Ar/Advocate Revenue By Shri Sardar Singh Meena,Irs – Dr Commissioner Of Income Tax. Date Of Hearing 03/05/2023 Date Of Pronouncement 06/07/2023

Section 143(3)Section 263Section 37

…आयकर अपीलीय अिधकरण ”बी” "ायपीठ पुणेम"। IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “B” :: PUNE BEFORE SHRI S.S.GODARA, JUDICIAL MEMBER AND DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER आयकर अपीलसं. / ITA No.136/PUN/2021 िनधा"रण वष" / Assessment Year : 2015-16 Rajkumar Premchand Tulsani, The Pr.Commissioner of Sr.No.46/8, Bombay Pune V Income Tax-5, Pune. Road, Akurdi, Pune – 411038. s PAN: AAWPT 8002 B Assessee/ Appellant Respondent /Revenue Assessee by Shri M.K.Kulkaani – AR/Advocate Revenue by Shri Sardar Singh Meena,IRS – DR Commissioner of Income Tax. Date of hearing 03/05/2023 Date of pronouncement 06/07/2023…

Span Overseas P Ltd, Pune vs. Principal Commissioner of Income-Tax -3, Pune

In the result, appeal of the assessee is dismissed

ITA 409/PUN/2022[2017-18]Status: DisposedITAT Pune28 Jun 2023AY 2017-18

Bench: Shri S.S.Godara & Dr. Dipak P. Ripoteआयकर अपील सं. / Ita No.409/Pun/2022 िनधा"रण वष" / Assessment Year :2017-18 Span Overseas Private Limited, The Principal Office No.5, Amar Avinash Vs Commissioner Of Income Corporate City 11, Bund Garden Tax-3, Pune. Road, Pune – 411006. Pan: Aabcs 4214 N Assessee/ Appellant Respondent /Revenue Assessee By Shri Ketan Ved – Ar Revenue By Shri Sardar Singh Meena – Dr Date Of Hearing 28/04/2023 Date Of Pronouncement 28/06/2023 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Appeal Filed By The Assessee Is Directed Against The Order Of Ld.Principal Commissioner Of Income Tax, Pune-3 Dated 30.03.2022 Emanating From Assessment Order Under Section 143(3) Of The Act Dated 13.11.2019 For A.Y.2017-18. The Assessee Has Raised The Following Grounds Of Appeal: “Span Overseas Private Limited ('The Appellant') Objects To The Order Under Section 263 Of The Income-Tax Act, 1961 ('The Act') Dated March 30, 2022 Passed By The Learned Principal Commissioner Of Income- Tax, Pune - 3 ('Pr. Cit) For The Aforesaid Assessment Year On The Following Amongst Other Grounds: Span Overseas P. Ltd.,[A]

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

…आयकर अपीलीय अिधकरण ”बी” "ायपीठ पुणेम"। IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “B” :: PUNE BEFORE SHRI S.S.GODARA, JUDICIAL MEMBER AND DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No.409/PUN/2022 िनधा"रण वष" / Assessment Year :2017-18 Span Overseas Private Limited, The Principal Office NO.5, Amar Avinash Vs Commissioner of Income Corporate City 11, Bund Garden Tax-3, Pune. Road, Pune – 411006. PAN: AABCS 4214 N Assessee/ Appellant Respondent /Revenue Assessee by Shri Ketan Ved – AR Revenue by Shri Sardar Singh Meena – DR Date of hearing 28/04/2023 Date of pronouncement 28/06/2023 आदेश/ ORD…

M/S Kute Sons Dairys Ltd., Satara vs. Principal Commissioner of Income-Tax -3, Pune

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

ITA 410/PUN/2022[2017-18]Status: DisposedITAT Pune15 May 2023AY 2017-18

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Raviआयकर अपील सं. / Ita No.410/Pun/2022 िनधा"रण वष" / Assessment Year : 2017-18 M/S. Kute Sons Dairys Ltd., Vs. Pcit-3, Pune. S.No.406/407, At Nimbhore, Post Surwadi, Taluka Phaltan, Satara- 415523. Pan : Aabck0391C Appellant Respondent Assessee By : Shri N. K. Rander Revenue By : Shri Keyur Patel Date Of Hearing : 09.05.2023 Date Of Pronouncement : 15.05.2023 आदेश / Order Per Inturi Rama Rao, Am: This Is An Appeal Filed By The Assessee Directed Against The Order Of Ld. Pr. Commissioner Of Income Tax-3, Pune (‘The Pcit’) Dated 30.03.2022 Passed U/S 263 Of The Income Tax Act, 1961 (‘The Act’) For The Assessment Year 2017-18. 2. The Appellant Raised The Following Grounds Of Appeal :- “1. Pr. Commissioner Of Income Tax Has Erred In Initiating Proceedings U/S.263 & Passing The Order Without Proper Jurisdiction. Appellant Prays To Declare Proceedings & Order Bad In Law.

For Appellant: Shri N. K. RanderFor Respondent: Shri Keyur Patel
Section 143(3)Section 263Section 41(1)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI S. S. VISWANETHRA RAVI, JUDICIAL MEMBER आयकर अपील सं. / ITA No.410/PUN/2022 िनधा"रण वष" / Assessment Year : 2017-18 M/s. Kute Sons Dairys Ltd., Vs. PCIT-3, Pune. S.No.406/407, At Nimbhore, Post Surwadi, Taluka Phaltan, Satara- 415523. PAN : AABCK0391C Appellant Respondent Assessee by : Shri N. K. Rander Revenue by : Shri Keyur Patel Date of hearing : 09.05.2023 Date of pronouncement : 15.05.2023 आदेश / ORDER PER INTURI RAMA RAO, AM: This is an appeal filed by the assessee directed against the order o…

Shri Kuldip Singh, Kapurthala vs. Principal Commissioner of Income Tax -1, Jalandhar

In the result, appeal of the assessee is dismissed

ITA 38/ASR/2021[2012-13]Status: DisposedITAT Amritsar17 Feb 2023AY 2012-13

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 143(2)Section 143(3)Section 147Section 148Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T. A. No. 38/Asr/2021 Assessment Year: 2012-13 Sh. Kuldeep Singh, V. Pr. C. I. T., B-2/153, Naranjan Nagar, Jalandhar-1. Kapurthala 144601, Punjab [PAN: CPVPS 3689R] (Appellant) (Respondent) Appellant by Sh. J. S. Bhasin, Adv. Respondent by Smt. Rajinder Kaur, CIT-D.R. Date of Hearing : 14.02.2023 Date of Pronouncement : 17.02.2023 ORDER Per Dr. M. L. Meena, AM: The present appeal has been filed by the assessee against the order of the Ld. Pr. Commissio…

Hitkari and Swaraj Enterprises Private Limited, Barmer vs. Pr. CIT-1, Jodhpur

In the result, the appeal of the assessee is allowed

ITA 61/JODH/2022[2016-17]Status: DisposedITAT Jodhpur24 Jan 2023AY 2016-17

Bench: Shri B. R. Baskaran & Shri Sandeep Gosain

Section 142(1)Section 143(2)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL JODHPUR BENCH, JODHPUR BEFORE SHRI B. R. BASKARAN, ACCOUNTANT MEMBER AND SHRI SANDEEP GOSAIN, JUDICIAL MEMBER ITA No. 61/Jodh/22 (ASSESSMENT YEAR- 2016-17) Hitkari And Swaraj Enterprises Pvt. Ltd. Vs The Pr.CIT-1 Shop No. 3, Ray Colony Jodhpur Barmer (Raj) (Appellant) (Respondent) PAN NO. AADCH 3173 R Assessee By Shri Goutam Chand Baid, CA Smt. Alka Rajvanshi Jain Revenue By CIT-DR 04/11/2022 Date of hearing Date of 24 /01/2023 Pronouncement O R D E R PER: SANDEEP GOSAIN, JM This is an appeal filed by the assessee against the order of the ld. Pr.CIT-1, Jodhpur dated 29-0…