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“principal officer”

Chapter I - PreliminarySection 2 - DefinitionsSection 2(35)593 judgments

The decision most relied on for principal officer is CIT v. Max India Ltd. (295 ITR 282), cited in 1,162 judgments on BharatTax.

Leading authorities on principal officer

CIT v. Max India Ltd.
295 ITR 282 · 2007 · Supreme Court
1,162
citing judgments

Under Section 263, an assessment order is not erroneous and prejudicial to the interest of the revenue merely because the Principal Commissioner disagrees with the Assessing Officer's (AO) view, particularly if the AO has adopted one of two permissible views in law, unless that view is completely unsustainable. If due inquiries were made, the AO's order does not become erroneous solely because the fact of inquiries was not recorded.

CIT v. Nirav Modi
390 ITR 292 · 2017 · High Court
286
citing judgments

The Principal Commissioner of Income Tax (PCIT) cannot invoke revisionary powers under Section 263 merely on the ground of "inadequate enquiry" by the Assessing Officer (AO) if the AO has conducted an enquiry, examined evidence, and formed a possible view. For Section 263 to apply, the PCIT must demonstrate that the assessment order is both erroneous (contrary to law) and prejudicial to the revenue.

222 Taxman 15 (Gujarat)(MAG.), Principal Commissioner of Income-tax-4 v. G & G Pharma India Ltd.
384 ITR 147 · 2016 · High Court
274
citing judgments

An assessment can be reopened if there is tangible material indicating escapement of income, demonstrating a live link between the material and the reasons recorded for reopening. The Assessing Officer must apply their mind to the material facts, and the sanction under section 151 should not be based on borrowed satisfaction.

PCIT v. ABC Papers Ltd.
447 ITR 1 · 2022 · Supreme Court
181
citing judgments

Appeals before the Income Tax Appellate Tribunal (ITAT) must be filed before the bench with territorial jurisdiction over the Assessing Officer's location or the assessee's principal place of business.

CIT v. Hindustan Coca Cola Beverages P Ltd.
331 ITR 192 · 2011 · High Court
152
citing judgments

The Principal Commissioner of Income Tax cannot exercise revisional jurisdiction under Section 263 if the Assessing Officer has taken one of two possible views on a debatable issue during assessment proceedings.

Rajmandir Estates Private Limited v. Pr. CIT
386 ITR 162 · 2016 · High Court
131
citing judgments

The Principal Commissioner can revise an assessment under Section 263 if the Assessing Officer's inquiry into share application money or cash credits under Section 68 was inadequate, constituting an order erroneous and prejudicial to the revenue. The primary onus to prove the identity, creditworthiness, and genuineness of such credits remains with the assessee.

CIT v. Fine Jewellery (India) Ltd.
372 ITR 303 · 2015 · High Court
93
citing judgments

An assessment order is not erroneous and prejudicial to the revenue merely because it does not explicitly discuss an issue for which the Assessing Officer had raised queries and the assessee had provided a response. In such a scenario, the Principal Commissioner cannot invoke revisionary powers under Section 263.

Principal CIT v. Sreeleathers
448 ITR 332 · 2022 · High Court
88
citing judgments

Additions made by an Assessing Officer under Section 68 for unsecured loans or share capital/premium are perverse if based merely on an allegation of 'shell companies' without proper findings, especially when the assessee has provided evidence and lenders confirmed transactions through Section 133(6) notices.

Judgments citing principal officer

JCIT(OSD)-14(1)(1), Mumbai vs. Kukreja Builders Pvt. Ltd., Mumbai

In the result, the revenue’s appeal is partly allowed in the above terms

ITA 2102/MUM/2025[2013-14]Status: DisposedITAT Mumbai13 Feb 2026AY 2013-14

Bench: Shri Narender Kumar Choudhry & Shri Prabhash Shankarassessment Year: 2013-14 Dcit – 14(1)(1), Mumbai M/S. Kukreja Builders Room No. 432, 4Th Floor, Pvt. Ltd. Aayakarbhavan, M.K. Road, 4 & 5Th Floor, Sai Mumbai - 400020 Commercial Building, Bks Vs. Devshi Marg., Govandi (E), Mumbai, Maharashtra– 400088 Pan: Aacck5040M (Appellant) (Respondent) Present For: Assessee By : Shri Ajay Singh & Shri Akshay Pawar, Ld. A.R. Revenue By : Shri Hemanshu Joshi, (Sr. D.R.) Date Of Hearing : 12.12.2025 Date Of Pronouncement : 13.02.2026 O R D E R Per : Narender Kumar Choudhry: This Appeal Has Been Preferred By The Assessee Against The Order Dated 25.01.2025, Impugned Herein, Passed By The National Faceless Appeal Centre (Nfac)/Ld. Commissioner Of Income Tax (Appeals) (In Short Ld. Commissioner) U/S 250 Of The Income Tax Act, 1961 (In Short ‘The Act’) For The A.Y. 2013-14. 2. In The Instant Case, The Assessee During The A.Y. Under Consideration Had Declared Its Total Income As Rs. 2,20,00,580/- By Filing Its Return Of Income, Which Was Initially Processed Under Section 143 Of The Act. 2 M/S. Kukreja Builders Pvt. Ltd.

For Appellant: Shri Ajay Singh & Shri AkshayFor Respondent: Shri Hemanshu Joshi, (SR. D.R.)
Section 131Section 133(6)Section 143Section 250Section 68

verify the creditworthiness of the creditors and genuineness of the transactions, issued summons under Section 131 of the Act dated 15.03.2016 to the Principal Officers of the above mentioned parties for giving evidences and producing personally, the books of accounts and other documents, specified in annexure enclosed therein

Sen Ferro Alloys (P) Ltd., Kolkata vs. A.C.I.T., CC - 4(3), Kolkata

ITA 2359/KOL/2024[2015-2016]Status: DisposedITAT Kolkata29 Jan 2026AY 2015-2016

Bench: Shri George Mathan & Shri Rajesh Kumarआयकर अपील सं/Ita No.2358 & 2359/Kol/2024 (निर्धारण वर्ष / Assessment Year : 2014-2015 & 2015-2016) Sen Ferro Alloys (P) Ltd., Vs Acit, Cc-4(3), Kolkata C/O S.N.Ghosh & Associates, Advocates, 2, Garstin Place, 2Nd Floor, Suite No.203, Off Hare Street, Kolkata,Wb-700001 Pan No. :Aaics 0672 B (अपीलार्थी /Appellant) (प्रत्यर्थी / Respondent) निर्धारिती की ओर से / Assessee By : Shri Somnath Ghosh, Advocate राजस्व की ओर से /Revenue By : Shri Altaf Hussain, Sr. Dr सुनवाई की तारीख / Date Of Hearing : 29/01/2026 घोषणा की तारीख/Date Of Pronouncement : 29/01/2026 आदेश / Order Per George Mathan, Am: These Are Two Appeals Filed By The Assessee Against The Order Passed By The Id. Cit(A), Kolkata-27, Both Dated 26.09.2024 For The

For Appellant: Shri Somnath Ghosh, AdvocateFor Respondent: Shri Altaf Hussain, Sr. DR
Section 132Section 142(1)Section 143(2)Section 153A

CENTRAL CIRCLE-4(3), Anvakar Bhavan Poorva, 110, Shantipally, Kolkata-700 107. Phone No. (033) 2441 0308. Email-kolkata.dcit.cen4.3@incometax.gov.in DOC.C.4(3)/Kol/AAICS0672B/2017-18/2725 Dated: 04.12.2017 The Principal Officer Sen Ferro Alloys Pvt Ltd 11, Hemanta Basu Sarani 2nd Floor, Room No.206 Kolkata-700006 Sir, Sub: Assessment proceedings in your case ... below:- SI. No. Name & Address of the share applicant Date of Issuing Summons Date returned w's Summons returned when Remarks 131 1. The Principal Officer. M/s Kokila Exports Pvt. Ltd., 1ª Floor, 8 Madan Mohan Burman St., Kolkata-700007. 27.10.2017 02.11.2017 Returned un-served with remarks

Sen Ferro Alloys (P) Ltd., Kolkata vs. A.C.I.T., CC - 4(3), Kolkata

ITA 2358/KOL/2024[2014-2015]Status: DisposedITAT Kolkata29 Jan 2026AY 2014-2015

Bench: Shri George Mathan & Shri Rajesh Kumarआयकर अपील सं/Ita No.2358 & 2359/Kol/2024 (निर्धारण वर्ष / Assessment Year : 2014-2015 & 2015-2016) Vs Sen Ferro Alloys (P) Ltd., C/O S.N.Ghosh & Associates, Advocates, 2, Garstin Place, 2Nd Floor, Suite No.203, Off Hare Street, Kolkata,Wb-700001 Pan No. :Aaics 0672 B Acit, Cc-4(3), Kolkata (अपीलार्थी/Appellant) (प्रत्यर्थी / Respondent) निर्धारिती की ओर से / Assessee By : Shri Somnath Ghosh, Advocate राजस्व की ओर से /Revenue By : Shri Altaf Hussain, Sr. Dr सुनवाई की तारीख / Date Of Hearing : 29/01/2026 घोषणा की तारीख/Date Of Pronouncement : 29/01/2026 आदेश / Order Per George Mathan, Am: These Are Two Appeals Filed By The Assessee Against The Order Passed By The Id. Cit(A), Kolkata-27, Both Dated 26.09.2024 For The

For Appellant: Shri Somnath Ghosh, AdvocateFor Respondent: Shri Altaf Hussain, Sr. DR
Section 132Section 142(1)Section 143(2)Section 153A

CENTRAL CIRCLE- 4(3), Anvakar Bhavan Poorva, 110, Shantipally, Kolkata-700 107. Phone No. (033) 2441 0308. Email-kolkata.dcit.cen4.3@incometax.gov.in DOC.C.4(3)/Kol/AAICS06728/2017-18/2725 Dated: 04.12.2017 The Principal Officer Sen Ferro Alloys Pvt Ltd 11, Hemanta Basu Sarani Floor, Room No.206 Kolkata-700006 Sir, Sub: Assessment proceedings in your case ... table below:- SI. No. Name & Address of the share applicant Date of Issuing Summons Date returned w's Summons when Remarks 131 1. The Principal Officer. M/s Kokila Exports Pvt. Ltd., 1st Floor, 8 Madan Mohan Burman St., Kolkata-700007. 27.10.2017 02.11.2017 Returned un-served with remarks

M/S. South West Pinnacle Exploration Limited, Gurugram vs. ACIT, Circle-24(1), New Delhi

In the result, appeal filed by the assessee is allowed

ITA 4076/DEL/2025[2014-15]Status: DisposedITAT Delhi21 Jan 2026AY 2014-15

Bench: Shris.Rifaur Rahman & Shri Vimal Kumarm/S. South West Pinnacle Exploration Limited, Vs. Acit, Circle 24 (1), Plot No.6, 4Th Floor, Sector 44, New Delhi. Gurugram – 122 003 (Haryana). (Pan : Aakcs3608R) (Appellant) (Respondent) Assessee By : Shri I.P. Bansal, Advocate Shri Vivek Bansal, Advocate Revenue By : Shri Manish Gupta, Sr. Dr Date Of Hearing : 25.11.2026 Date Of Order : 21.01.2026 O R D E R Per S. Rifaur Rahman: 1. The Assessee Has Filed Appeal Against The Order Of The Learned Commissioner Of Income Tax (Appeals)-24, New Delhi [“Ld. Cit (A)”, For Short] Dated 17.06.2025 For The Assessment Year 2014-15. 2. At The Outset, Ld. Ar Of The Assessee Submitted That The Issues Involved In The Present Appeal Are Squarely Covered By Various Decisions & He Heavily Relied Upon The Decision Of The Coordinate Bench In The Case Of Real Innerspring Technologies Pvt. Ltd. Vs. Acit (2025) 174

For Appellant: Shri I.P. Bansal, AdvocateFor Respondent: Shri Manish Gupta, Sr. DR
Section 131(1)(d)Section 142(1)Section 143(2)

assessment order. According to AO, as per report of the DDIT (Inv.) Kolkata in response to summons issued to the above creditors neither the principal officer appeared on the date and time nor any request for adjournment was made and it was further mentioned that inspector had visited the premises