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

Sasanur Hospital, Vijaypur vs. Principal Commissioner of Income Tax, Hubli

In the result, the appeal filed by assessee as well as the appeal of revenue stands allowed for statistical purposes

ITA 415/BANG/2022[2017-18]Status: DisposedITAT Bangalore27 Sept 2022AY 2017-18

Bench: Smt. Beena Pillai & Shri Laxmi Prasad Sahuassessment Year : 2017-18

For Appellant: Shri Ashok Mandur, C.A by RevenueFor Respondent: Shri Vilas Shinde, CIT (DR) by
Section 142(1)Section 143(3)Section 263Section 36(1)(va)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SMT. BEENA PILLAI, JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER Assessment Year : 2017-18 Sasanur Hospital, The Pr. Commissioner of Vs. Station Road, Income Tax, Swamy Chidanand Road, Hubli. Vijapur. PAN : AAWFS 1398 F APPELLANT RESPONDENT Assessee : Shri Ashok Mandur, C.A by Revenue : Shri Vilas Shinde, CIT (DR) by Date of hearing : 26.09.2022 Date of : 27.09.2022 Pronouncement O R D E R Per Laxmi Prasad Sahu, Accountant Member :- This is an appeal filed by the assessee against the order passed by the ld.Pr.CIT dated 29/03/20…

Shri. Umedmal Sonmal Mutha, Gadag vs. The Principal Commissioner of Income Tax, Hubballi

In the result, the appeal filed by assessee as well as the appeal of revenue stands allowed for statistical purposes

ITA 385/BANG/2022[2017-18]Status: DisposedITAT Bangalore27 Sept 2022AY 2017-18

Bench: Smt. Beena Pillai & Shri Laxmi Prasad Sahuassessment Year : 2017-18

For Appellant: Smt. Preethi Patel, Advocate by RevenueFor Respondent: Shri Manjunath Karkihalli, CIT (DR) by
Section 133(6)Section 143(3)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SMT. BEENA PILLAI, JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER Assessment Year : 2017-18 Shri Umedmal Sonmal Mutha, The Pr. Commissioner of Vs. 1, Parshwanath Road, Income Tax, Gadag – 582 101. Hubballi. Karnataka. PAN : ACGPM 5861 M APPELLANT RESPONDENT Assessee : Smt. Preethi Patel, Advocate by Revenue : Shri Manjunath Karkihalli, CIT (DR) by Date of hearing : 22.09.2022 Date of : 27.09.2022 Pronouncement O R D E R Per Laxmi Prasad Sahu, Accountant Member :- This is an appeal filed by the assessee against the order passed b…

Sericulturists Cum Farmers Service Co-Operative Society Limited, Bengaluru vs. The Principal Commissioner of Income Tax-2, Bengaluru

In the result, the appeal filed by assessee stands allowed for statistical purposes

ITA 425/BANG/2022[2017-18]Status: DisposedITAT Bangalore26 Sept 2022AY 2017-18

Bench: Shri Chandra Poojari & Smt. Beena Pillaiassessment Year : 2017-18 M/S. Sericulturists Cum Farmers Service Co-Operative Society Ltd., The Principal 01Sfcs Building, Commissioner Of Near Bus Stop, Income Tax – 2, Sarjapura Town, Bengaluru. Vs. Anekal Taluk, Bengaluru – 562 125. Pan: Aaaas6468H Appellant Respondent Assessee By : Shri Nitesh Ranjan, Ca Revenue By : Shri Praveen Karanth, Cit-Dr Date Of Hearing : 14-09-2022 Date Of Pronouncement : 26-09-2022 Order Per Beena Pillaipresent Appeal Is Filed By Assessee Against Order Dated 30/03/2022 Passed By Ld.Pr.Cit-2, Bangalore U/S. 263 Of The Act Relating To A.Y. 2017-18 On Following Grounds Of Appeal. Tax Effect Relating To Grounds Of Appeal Each Ground Of Appeal The Order Of The Learned Principal Commissioner Of Income-Tax, Bengaluru-2 ("Pr. Cit") Dated 30-Mar-2022, Passed Under I. Section 263 Of The Income-Tax Act,1961 ("The Act") N.A Insofar It Is Against The Appellant, Is Opposed To The Law, Weight Of Evidence, Facts & Circumstances Of The Appellant'S Case.

For Appellant: Shri Nitesh Ranjan, CAFor Respondent: Shri Praveen Karanth, CIT-DR
Section 143(2)Section 143(3)Section 263Section 57Section 68Section 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessment Year : 2017-18 M/s. Sericulturists Cum Farmers Service Co-operative Society Ltd., The Principal 01SFCS Building, Commissioner of Near bus stop, Income Tax – 2, Sarjapura town, Bengaluru. Vs. Anekal Taluk, Bengaluru – 562 125. PAN: AAAAS6468H APPELLANT RESPONDENT Assessee by : Shri Nitesh Ranjan, CA Revenue by : Shri Praveen Karanth, CIT-DR Date of Hearing : 14-09-2022 Date of Pronouncement : 26-09-2022 ORDER PER BEENA PILLAI, JUDICIAL MEMBER Present appeal is…

Charoen Pokphand Seeds India Private Limited, Bangalore vs. Principal Commissioner of Income Tax, Bengaluru-2, Bengaluru

In the result the appeal filed by the assessee stands dismissed

ITA 509/BANG/2022[2017-18]Status: DisposedITAT Bangalore21 Sept 2022AY 2017-18

Bench: Shri. Chandra Poojari & Smt. Beena Pillaiassessment Year : 2017-18 M/S. Charoen Pokphand Seeds India The Principal Pvt. Ltd., Commissioner Of No. 1021/1, Service Income Tax, Road, Gitanjali Layout, Bengaluru – 2, Hal Iii Stage, Vs. Bengaluru. Bangalore – 560 075. Pan: Aaccc3259N Appellant Respondent Assessee By : Shri C. Ramesh, Ca : Shri Praveen Karanth, Cit- Revenue By Dr Date Of Hearing : 14-09-2022 Date Of Pronouncement : 21-09-2022 Order Per Beena Pillaipresent Appeal Arises Out Of The Order U/S. 263 Dated 15.03.2022 Passed By The Ld.Pr.Cit, Bengaluru – 2, Bengaluru For Assessment Year 2017-18 On Following Grounds Of Appeal: “The Appellant Objects To The Revision Order Passed U/S. 263 On The Following Grounds In So Far As It Is Prejudicial To The As It Is Opposed To Law & Circumstances Of The Case: - Originally The Appellant Has Taken Only One Ground Relating To Deduction U/S.35(2Ab). The Following Grounds Were Not Taken By Oversight. Hence The Appellant Is Filing Revised Grounds Of Appeal As Mentioned Below.

For Appellant: Shri C. Ramesh, CA
Section 10(1)Section 143Section 143(3)Section 263Section 35

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH : BANGALORE BEFORE SHRI. CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessment Year : 2017-18 M/s. Charoen Pokphand Seeds India The Principal Pvt. Ltd., Commissioner of No. 1021/1, Service Income Tax, Road, Gitanjali Layout, Bengaluru – 2, HAL III Stage, Vs. Bengaluru. Bangalore – 560 075. PAN: AACCC3259N APPELLANT RESPONDENT Assessee by : Shri C. Ramesh, CA : Shri Praveen Karanth, CIT- Revenue by DR Date of Hearing : 14-09-2022 Date of Pronouncement : 21-09-2022 ORDER PER BEENA PILLAI, JUDICIAL MEMBER Present appeal arises out of the o…

Dishant Jain, Gadag vs. Principal Commissioner of Income Tax, Hubli

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

ITA 384/BANG/2022[2017-18]Status: DisposedITAT Bangalore13 Sept 2022AY 2017-18

Bench: Smt. Beena Pillai & Shri Laxmi Prasad Sahuassessment Year : 2017-18

For Appellant: Shri S.V Ravishankar, Advocate by RevenueFor Respondent: Shri Binod Kumar Singh, CIT (DR) by
Section 115JSection 143(3)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SMT. BEENA PILLAI, JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER Assessment Year : 2017-18 Shri Dishant Jain, The Principal Commissioner Vs. Shop No.10, Kunj Jewellers, of Income Tax, Cloth Market, Hubli. Gadag-582101. PAN : AUEPJ 9561 D APPELLANT RESPONDENT Assessee : Shri S.V Ravishankar, Advocate by Revenue : Shri Binod Kumar Singh, CIT (DR) by Date of hearing : 24.08.2022 Date of : 13.09.2022 Pronouncement O R D E R Per Laxmi Prasad Sahu, Accountant Member :- This is an appeal filed by the assessee against the order passed…

M/S.Mgn Agro Properties Pvt.Ltd., Mumbai vs. Pr.CIT(Central), Mumbai-2, Mumbai

ITA 746/MUM/2021[2008-09]Status: DisposedITAT Mumbai08 Sept 2022AY 2008-09

Bench: Shri M. Balaganesh & Shri Kuldip Singhassessment Year: 2008-09

For Appellant: Shri Vartik Choksi, A.RFor Respondent: Ms. Mamta Bansal, D.R
Section 115JSection 143(3)Section 254Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “D”, MUMBAI BEFORE SHRI M. BALAGANESH, ACCOUNTANT MEMBER AND SHRI KULDIP SINGH, JUDICIAL MEMBER Assessment Year: 2008-09 M/s. MGN Agro Properties Pr. CIT (Central), Pvt. Ltd., (Successor Entity Room No.1920, 19th Floor, of Krishiraj Trading Ltd.) B-9 Trade World, Vs. Air India Building, Kamala Mill Compound, Nariman Point, Lower Parel, Mumbai - 400021 Mumbai-400 013 PAN: AACCM3422H (Appellant) (Respondent) Present for: Assessee by : Shri Vartik Choksi, A.R. Shri Ajay Nagpal, A.R. Revenue by : Ms. Mamta Bansal, D.R. Date of Hearing : 01 . 07 . 2022 Date of Pr…

Compucom Software Limited, Jaipur vs. Principal Commissioner of Income Tax, Jaipur-2, Jaipur

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

ITA 153/JPR/2022[2017-18]Status: DisposedITAT Jaipur31 Aug 2022AY 2017-18
For Appellant: Sh. Rajeev Sogani (CA)For Respondent: Sh. Sanjay Dhariwal (CIT)
Section 143(3)Section 14ASection 263

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,’B’ JAIPUR Jh lanhi xkslkbZ] U;kf;d lnL; ,oa Jh jkBkSM deys’k t;arHkkbZ] ys[kk lnL; ds le{k BEFORE: SHRI SANDEEP GOSAIN, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA No. 153/JP/2022 fu/kZkj.k o"kZ@Assessment Year :2017-18 cuke Compucom Software Ltd., Principal Commissioner of Vs. IT-14-15, EPIP Sitapura Income Tax-2, Jaipur Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAACG 5818 P vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Sh. Rajeev Sogani (CA) jktLo dh vksj ls@ R…

Sampkhand Group Seva Sahakari Sangh Limited, Samphkand vs. Principal Commissioner of Income Tax, Hubli

ITA 366/BANG/2022[2017-18]Status: DisposedITAT Bangalore23 Aug 2022AY 2017-18

Bench: Shri Chandra Poojari & Smt. Beena Pillaiassessment Year : 2017-18 M/S. Sampkhand Group Seva Sahakari Sangh Ltd., The Principal No. 104, Sahakari Commissioner Of Sangh, Kumta Road, Income Tax, Janmane, Hubli. Vs. Samphkand – 581 315. Pan: Aanas3902K Appellant Respondent : Shri S.V. Ravishankar, Assessee By Advocate : Shri Sumer Singh Meena, Cit Revenue By Dr-1 Date Of Hearing : 11-08-2022 Date Of Pronouncement : 23-08-2022 Order Per Beena Pillaipresent Appeal By The Assessee Has Been Filed By Assessee Against The Order Dated 29/03/2022 U/S. 263 Passed By The Ld.Pr.Cit, Hubli Relating To Assessment Year 2017-18 On Following Grounds Of Appeal: “1. The Order Of The Learned Principal Commissioner Of Income-Tax Hubli, Passed Under Section 263 Of The Act In So Far As It Is Against The Appellant Is Opposed To Law, Weight Of Evidence, Natural Justice, Probabilities, Facts & Circumstances Of The Appellant'S Case.

For Respondent: Shri S.V. Ravishankar
Section 143(3)Section 263Section 801Section 80PSection 80P(2)(a)Section 8o

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessment Year : 2017-18 M/s. Sampkhand Group Seva Sahakari Sangh Ltd., The Principal No. 104, Sahakari Commissioner of Sangh, Kumta Road, Income Tax, Janmane, Hubli. Vs. Samphkand – 581 315. PAN: AANAS3902K APPELLANT RESPONDENT : Shri S.V. Ravishankar, Assessee by Advocate : Shri Sumer Singh Meena, CIT Revenue by DR-1 Date of Hearing : 11-08-2022 Date of Pronouncement : 23-08-2022 ORDER PER BEENA PILLAI, JUDICIAL MEMBER Present appeal by the assessee has been filed by…

Privilege Industries Ltd., Mumbai vs. Pr. CIT - 14, Mumbai

In the result, appeal is dismissed

ITA 3317/MUM/2019[2014-15]Status: DisposedITAT Mumbai26 Jul 2022AY 2014-15

Bench: Shri Prashant Maharishi, Am & Ms. Kavitha Rajagopal, Jm Pr. Commissioner Of Income Tax– M/S Privilege Industries Ltd. 14 3Rd Floor, Dheeraj Arma, Anant Room No. 415, Vs. Kanekar Marg, 4Th Floor, Aayakar Bhavan, Bandra (E), Mumbai-400 051 Maharshi Karve Road, Mumbai-400 020 (Appellant) (Respondent) Pan No. Aaecs6532N

For Appellant: Mr. Nimesh Thar, ARFor Respondent: Mr. Sanjay V. Deshmukh, DR
Section 143(3)Section 14ASection 263Section 56(2)(viib)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND MS. KAVITHA RAJAGOPAL, JM Pr. Commissioner of Income Tax– M/s Privilege Industries Ltd. 14 3rd Floor, Dheeraj Arma, Anant Room no. 415, Vs. Kanekar Marg, 4th Floor, Aayakar Bhavan, Bandra (E), Mumbai-400 051 Maharshi Karve Road, Mumbai-400 020 (Appellant) (Respondent) PAN No. AAECS6532N Assessee by : Mr. Nimesh Thar, AR Revenue by : Mr. Sanjay V. Deshmukh, DR 22.06.2022 Date of hearing: Date of pronouncement : 26.07.2022 O R D E R Per PRASHANT MAHARISHI, AM: 01. This appeal is filed by the assessee against the orde…

M/S. Charoen Pokphand Seeds (India) Private Limited, Bengaluru vs. The Deputy Commissioner of Income Tax, Circle-2(1)(1), Bangalore

In the result the appeal filed by the assessee stands dismissed

ITA 311/BANG/2021[2016-17]Status: DisposedITAT Bangalore29 Apr 2022AY 2016-17

Bench: Shri. B.R. Baskaran & Smt. Beena Pillaiassessment Year : 2016-17 M/S. Charoen Pokphand Seeds India The Principal Pvt. Ltd., Commissioner Of No. 1021/1, Service Income Tax, Road, Gitanjali Layout, Bengaluru – 2, Hal Iii Stage, Vs. Bengaluru. Bangalore – 560 075. Pan: Aaccc3259N Appellant Respondent Assessee By : Shri C. Ramesh, Ca : Shri Bijoy Kumar Panda, Cit Revenue By (Dr) Date Of Hearing : 21-04-2022 Date Of Pronouncement : 29-04-2022 Order Per Beena Pillaipresent Appeal Arises Out Of The Order U/S. 263 Dated 30.03.2021 Passed By The Ld.Pr.Cit, Bengaluru – 2, Bengaluru For Assessment Year 2016-17 On Following Revised Grounds Of Appeal: “The Appellant Objects To The Revision Order Passed U/S. 263 On The Following Grounds In So Far As It Is Prejudicial To The As It Is Opposed To Law & Circumstances Of The Case: - Originally The Appellant Has Taken Only One Ground Relating To Deduction U/S.35(2Ab). The Following Grounds Were Not Taken By Oversight. Hence The Appellant Is Filing Revised Grounds Of Appeal As Mentioned Below.

For Appellant: Shri C. Ramesh, CA
Section 10Section 10(1)Section 10ASection 143Section 143(3)Section 263Section 35

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH : BANGALORE BEFORE SHRI. B.R. BASKARAN, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessment Year : 2016-17 M/s. Charoen Pokphand Seeds India The Principal Pvt. Ltd., Commissioner of No. 1021/1, Service Income Tax, Road, Gitanjali Layout, Bengaluru – 2, HAL III Stage, Vs. Bengaluru. Bangalore – 560 075. PAN: AACCC3259N APPELLANT RESPONDENT Assessee by : Shri C. Ramesh, CA : Shri Bijoy Kumar Panda, CIT Revenue by (DR) Date of Hearing : 21-04-2022 Date of Pronouncement : 29-04-2022 ORDER PER BEENA PILLAI, JUDICIAL MEMBER Present appeal arises out of the…

Praham India LLP, Mumbai vs. Pr. CIT - 31, Mumbai

In the result, appeal filed by the assessee is allowed

ITA 5197/MUM/2019[2014-15]Status: DisposedITAT Mumbai27 Apr 2022AY 2014-15

Bench: Shri Amarjit Singh, Hon'Ble & Shri S. Rifaur Rahman, Hon'Blepraham India Llp V. Pr. Cit – 31 6Th Floor, Kautilya Bhavan, Patel Estate, Off. Sv Road Bandra Kurla Complex Jogeshwari (W) Bandra(E), Mumbai – 400051 Mumbai - 400102 Pan: Aamfp3204H (Appellant) (Respondent)

For Appellant: Shri Mayur KisnadwalaFor Respondent: Shri Ashok Kumar Kardam
Section 143(3)Section 263Section 263(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI AMARJIT SINGH, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER Praham India LLP v. Pr. CIT – 31 6th Floor, Kautilya Bhavan, Patel Estate, Off. SV Road Bandra Kurla Complex Jogeshwari (W) Bandra(E), Mumbai – 400051 Mumbai - 400102 PAN: AAMFP3204H (Appellant) (Respondent) Assessee by : Shri Mayur Kisnadwala Department by : Shri Ashok Kumar Kardam Date of Hearing : 23.03.2022 Date of Pronouncement : 27.04.2022 O R D E R PER S. RIFAUR RAHMAN (AM) 1. This appeal is filed by the assessee against the order of the Principa…

Reliance Home Financ Ltd., Mumbai vs. Pr. CIT-8, Mumbai

ITA 815/MUM/2021[2015-16]Status: DisposedITAT Mumbai24 Nov 2021AY 2015-16

Bench: Shri Rajesh Kumar & Shri Amarjit Singh

For Appellant: Shri Yogesh Thar, A.R. &For Respondent: Shri Shekhar Gajbhiy, D.R
Section 143(3)Section 263Section 72A

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “D”, MUMBAI BEFORE SHRI RAJESH KUMAR, ACCOUNTANT MEMBER AND SHRI AMARJIT SINGH, JUDICIAL MEMBER ITA Nos.815 & 814/M/2021 Assessment Years: 2015-16 & 2016-17 M/s. Reliance Home Principle Commissioner Finance Ltd., of Income Tax-8, 11th Floor, Room No.611, The Ruby, 6th Floor, Vs. North-West Wing, Aayakar Bhavan, Senapati Bapat Marg, M.K. Road, Dadar (West), Mumbai - 400020 Mumbai – 400 028 PAN: AAEFC0305E (Appellant) (Respondent) Present for: Assessee by : Shri Yogesh Thar, A.R. & Shri Chaitanya D. Joshi, A.R. Revenue by : Shri Shekhar Gajbhiy, D.R. Date of…

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…

Pawansut Media Services Pvt Ltd, New Delhi vs. Pr. CIT - 7, New Delhi

In the result, appeal of the assessee is allowed

ITA 534/DEL/2021[2015-16]Status: DisposedITAT Delhi14 Oct 2021AY 2015-16

Bench: Shri R.K. Panda & Shri Amit Shukla

For Appellant: Shri Kapil Goel, Advocate &For Respondent: Smt. Sushma Singh, CIT-DR
Section 143(3)Section 263Section 56(2)(viia)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “F” : DELHI [THROUGH VIDEO CONFERENCING] BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND SHRI AMIT SHUKLA, JUDICIAL MEMBER ITA.No.534/Del./2021 Assessment Year 2015-2016 Pawansut Media Services Pvt. Ltd., Delhi – 110019. The Principal PAN AAECP2155J Commissioner of Income vs. C/o. Shri Kapil Goel, Tax-7, C.R. Building, Advocate, F-26/124, ITO, I.P. Estate, New Delhi - 110 002. Sector-7, Rohini, Delhi – 110 085. (Appellant) (Respondent) For Assessee : Shri Kapil Goel, Advocate & Shri Sandeep Goel, Advocate For Revenue : Smt. Sushma Singh, CIT-DR Date of Hearing : 19…

Shree Cement Limited, Beawar vs. Pr.CIT, Udaipur

In the result, the appeal of the assessee is allowed

ITA 4/JPR/2021[2014-15]Status: DisposedITAT Jaipur23 Jun 2021AY 2014-15

Bench: Shri Sandeep Gosain, Jm & Shri Vikram Singh Yadav, Am Vk;Dj Vihy La-@Ita No. 04/Jp/2021 Assessment Year: 2014-15 Shree Cement Limited, Cuke Pr.Cit, Vs. Bangur Nagar, Post Box No. 33, Udaipur. Beawar. Pan No.: Aaccs 8796 G Vihykfkhz@Appellant Izr;Fkhz@Respondent Fu/Kzkfjrh Dh Vksj Ls@ Assessee By: Shri Dilip Desai (Ca) Shri Vijay Shah (Ca) Shri Mohit Choudhary (Ca) Jktlo Dh Vksj Ls@ Revenue By : Shri B.K. Gupta (Cit-Dr) Lquokbz Dh Rkjh[K@ Date Of Hearing : 01/04/2021 Mn?Kks"K.Kk Dh Rkjh[K@ Date Of Pronouncement : 23/06/2021 Vkns'K@ Order Per: Sandeep Gosain, J.M. The Present Appeal Has Been Filed By The Assessee Against The Order Of Ld. Pcit, Udaipur Dated 03.02.2021 Passed U/S 263 Of The Income Tax Act, 1961 (In Short The Act) For The Assessment Year 2014-15. The Grounds Of Appeal Taken By The Assessee Are As Under: “1. That On The Facts & In The Circumstances Of The Case, The Learned Principal Commissioner Of Income Tax – Udaipur, (Here- In- After Referred To As Ld. Pr. Cit) Was Not Justified In Initiating Proceedings U/S 263 Of The Income Tax Act, 1961 Since The Order Passed By The Assessing Officer (A.O.) Was Neither Erroneous Nor Prejudicial To The Interest Of The Revenue.

For Appellant: Shri Dilip Desai (CA)For Respondent: Shri B.K. Gupta (CIT-DR)
Section 115JSection 142(1)Section 143(2)Section 143(3)Section 263

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES “B”, JAIPUR Jh lanhi x®lkÃa] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE SHRI SANDEEP GOSAIN, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 04/JP/2021 Assessment Year: 2014-15 Shree Cement Limited, cuke Pr.CIT, Vs. Bangur Nagar, Post Box No. 33, Udaipur. Beawar. PAN No.: AACCS 8796 G vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by: Shri Dilip Desai (CA) Shri Vijay Shah (CA) Shri Mohit Choudhary (CA) jktLo dh vksj ls@ Revenue by : Shri B.K. Gupta (CIT-DR) lquokbZ d…