Section 115BBDA of the Income Tax Act

Seshadri Vishwanath, Navi Mumbai vs. ACIT Circle 34(3), Mumbai

In the result, the appeal of the assessee is dismissed

Bench: Shri Challa Nagendra Prasad & Shri Makarand Vasant Mahadeokar

Avendus Enhanced Return Fund, Mumbai vs. ACIT, Circle 23(1), Mumbai

In the result, the appeal of the assessee bearing

Bench: Shri Anikesh Banerjee & Shri Bijayananda Pruseth

Pabrai Investment Fund IV L.P, Mumbai vs. DCIT Int. Tax Circle 3(3)(2), Mumbai

Bench: Smt. Beena Pillai, Jm & Shri Arun Khodpia, Am

Delta Manufacturing Limited, Nashik vs. Circle 6(1)(1), Mumbai

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

Bench: Shri Vikram Singh Yadav & Shri Siddhartha Nautiyaldelta Manufacturing Limited Principal Commissioner Of B-87, Midc, Ambad A.S. S.O, Income Tax – 6, Mumbai Nashik, Mumbai, Maharashtra, Vs. 422010. Pan: Aaacg5018K (Appellant) (Respondent) For Assessee : Shri Narayan Atal, Ca For Revenue : Shri Sandeep Lakra, Cit Dr Date Of Hearing : 11.06.2026 Date Of Pronouncement : 15.06.2026 O R D E R Per Vikram Singh Yadav, A.M : This Is An Appeal Filed By The Assessee Against The Order Of The Learned Principal Commissioner Of Income Tax, Mumbai - 6 [‘Ld. Pcit’], Passed U/S 263 Dated 05.02.2026, Pertaining To Assessment Year (Ay) 2022-23. 2. Briefly, The Facts Of The Case Are That The Assessee Company Filed Its Return Of Income On 23.11.2022, Declaring Total Income At Rs. Nil After Claiming Set Off Of Unabsorbed Depreciation Of Rs. 18,82,71,334/-. Subsequently, The Case Of The Assessee Was Selected For Scrutiny & Assessment U/S. 143(3) R.W.S. 144B Of The Act Was Completed On 23.03.2024, Accepting The Returned Income. Though, There Was No Adjustment Or Variation Between The Returned Income & The Assessed

Indu Maheshwari, Jaipur vs. Circle 19(1), Mumbai, DCIT-CPC

In the result, Ground No.1 raised by the assessee is allowed

Bench: Shri Pawan Singh & Shri Girish Agrawalassessment Year: 2017-18 Indu Maheshwari Circle 19(1), Mumbai Shilpam, 20-A, Janpath Shyam Dcit-Cpc Nagar, Jaipur- 302019 Vs. Rajasthan (Pan: Abopm6419N) (Appellant) (Respondent) Present For: Assessee : Shri Atharv Mundra, Ca Revenue : Shri Virabhadra Mahajan, Sr. Dr Date Of Hearing : 07.10.2025 Date Of Pronouncement : 31.12.2025 O R D E R Per Girish Agrawal: This Appeal Filed By The Assessee Is Against The Order Of Addl/Jcit (A)-2, Bengaluru, Vide Order No. Itba/Apl/S/250/2024- 25/1071060919(1), Dated 10.12.2024 Passed Against The Intimation Issued By Centralized Processing Center, By Dcit, Bengaluru (Cpc), U/S. 143(1) Of The Income-Tax Act, 1961 (Hereinafter Referred To As The “Act”), Dated 13.03.2019 For Ay 2017-18. 2. Grounds Taken By Assessee Are Reproduced As Under: 1. In Law & In The Facts & Circumstances Of The Appellant Case, The Learned Commissioner Of Income-Tax (Appeals) Has Grossly Erred In Confirming The Addition Of Rs. 34,34,698/- Made By Ld. Ao Treating As Dividend U/S. 10 (34) Of It Act. However Appellant Earned Income From Mutual Fund Which Is Exempt U/S. 10(35) Of It Act. 2. In Law & In The Facts & Circumstances Of The Appellant Case, The Learned Commissioner Of Income-Tax (Appeals) Has Grossly Erred In Confirming The 2 Indu Maheshwari Ay 2017-18 Addition Of Rs. 3,79,894/- Made By Ld. Ao For Not Allowing Of Loss Of Capital Gain.

Ajay Balvantray Parekh, Mumbai vs. Deputy Commissioner of Income Tax - 17(1), Mumbai

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

Bench: Shri Pawan Singh& Smt.Renu Jauhri(Physical Hearing)

Jsw Steel Employees Welfare Trust, Mumbai vs. The Deputy Commissioner of Income Tax, Mumbai

In the result, appeal of the assessee is allowed

Bench: Shri Saktijit Dey, Hon'Ble & Shri Narendra Kumar Billaiya, Hon'Ble

Yashvardhan Jatia Trust, Mumbai vs. Assessing Officer CPC, Banglore

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

Bench: Shri Amarjit Singh & Ms. Kavitha Rajagopalassessment Year: 2018-19

Mrs. Shruti Mayank Shah, Mumbai vs. DCIT Circle 19(3), Mumbai, Piramal Chamber

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

Bench: Shri Amarjit Singhshri Sandeep Singh Karhailassessment Year 2018-19