Section 153A of the Income Tax Act

The decision most relied on for Section 153A is National Thermal Power Co. Ltd. v. CIT (229 ITR 383), cited in 5,834 of the 18,957 judgments on BharatTax that turn on this section.

Leading authorities on Section 153A

National Thermal Power Co. Ltd. v. CIT
229 ITR 383 · 1998 · Supreme Court
5,834
citing judgments

Appellate authorities can consider new claims and additional grounds if the relevant facts are already on record. The purpose of assessment is to correctly determine tax liability, allowing both parties to raise issues.

CIT v. Kabul Chawla
380 ITR 573 · 2016 · High Court
3,235
citing judgments

In a search assessment under Section 153A, additions can only be made for completed or non-abated assessment years if incriminating material relevant to those years is found during the search, although notice under Section 153A(1) is mandatorily issued for six assessment years preceding the search.

CIT v. Vegetable Products Ltd.
88 ITR 192 · 1973 · Supreme Court
2,664
citing judgments

When two equally plausible interpretations of a taxing provision are possible, or when conflicting views exist from non-jurisdictional High Courts, the interpretation that favors the assessee must be adopted.

CIT v. Manjunatha Cotton & Ginning Factory
359 ITR 565 · 2013 · High Court
2,590
citing judgments

A penalty notice issued under section 274 read with section 271(1)(c) is invalid if it fails to specify whether the penalty proceedings are initiated for concealment of income or for furnishing inaccurate particulars of income. This non-specification vitiates the penalty proceedings.

Pr. CIT v. Abhisar Buildwell (P.) Ltd.
149 Taxmann.com 399 · 2023 · Supreme Court
2,379
citing judgments

An assessment under section 153A is without jurisdiction if there is an absence of incriminating material for an unabated assessment year.

Goetze (India) Ltd. v. CIT
284 ITR 323 · 2006 · Supreme Court
1,842
citing judgments

An assessee cannot raise a new claim or a claim not made in the original or revised return of income for the first time directly before the Assessing Officer during assessment proceedings.

CIT v. Continental Warehousing Corporation (Nhava Sheva) Ltd.
374 ITR 645 · 2015 · High Court
1,823
citing judgments

In Section 153A proceedings, the scope of assessment extends to abated proceedings, enabling an assessee to raise fresh legal claims that could have been made in regular assessment proceedings.

Radhasoami Satsang v. CIT
193 ITR 321 · 1992 · Supreme Court
1,695
citing judgments

The principle of consistency applies in tax matters, meaning a fundamental aspect found to be true in one assessment year should not be changed in a subsequent year if the order was not challenged.

CIT v. Sinhgad Technical Education Society
397 ITR 344 · 2017 · Supreme Court
1,589
citing judgments

For assessments under Section 153C, a notice is legally unsustainable if there is no incriminating material correlated to the specific assessment years for which reassessment is sought.

Jute Corporation of India Ltd. v. CIT
187 ITR 688 · 1991 · Supreme Court
1,372
citing judgments

The Commissioner of Income Tax (Appeals) possesses co-terminus powers with the Assessing Officer and can direct the Assessing Officer to perform actions he failed to do, but cannot introduce a new source of income in the assessment. The appellate assessment must be confined to the items of income that were the subject matter of the original assessment.

Judgments on Section 153A

M/S. New Saravana Store Bramandamai, Chennai vs. DCIT, Central Circle 1(2), Chennai

In the result, the corresponding grounds raised by the assessee-firm as well as individual assessee, stand allowed for all the years

ITA 1613/CHNY/2023[2015-16]Status: DisposedITAT Chennai06 Aug 2024AY 2015-16

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1611/Chny/2023 (िनधा*रण वष* / Assessment Year: 2013-14) & 2. आयकरअपील सं./ Ita No.1612/Chny/2023 (िनधा*रण वष* / Assessment Year: 2014-15) & 3. आयकरअपील सं./ Ita No.1613/Chny/2023 (िनधा*रण वष* / Assessment Year: 2015-16) & 4. आयकरअपील सं./ Ita No. 1614/Chny/2023 (िनधा*रण वष* / Assessment Year: 2016-17) & 5. आयकरअपील सं./ Ita No. 1615/Chny/2023 (िनधा*रण वष* / Assessment Year: 2017-18) M/S. New Saravana Stores Bramandamai Dcit बनाम/ 128 ,129 & 130 & 129 & 130 Central Circle-1(2) Vs. Usman Road, T. Nagar, Chennai-600 017. Chennai "थायीलेखासं./जीआइआरसं./Pan/Gir No. Absfs-1523-M (अपीलाथ"/Appellant) : (" थ" / Respondent) & 6. आयकरअपील सं./ Ita No.1645/Chny/2023 (िनधा*रण वष* / Assessment Year: 2013-14) & 7. आयकरअपील सं./ Ita No.1646/Chny/2023 (िनधा*रण वष* / Assessment Year: 2014-15) & 8. आयकरअपील सं./ Ita No.1647/Chny/2023

Section 132Section 153ASection 250(6)

M/S. New Saravana Stores Bramandamai, Chennai vs. DCIT, Central Cricle 1(2), Chennai

In the result, the corresponding grounds raised by the assessee-firm as well as individual assessee, stand allowed for all the years

ITA 1612/CHNY/2023[2014-15]Status: DisposedITAT Chennai06 Aug 2024AY 2014-15

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1611/Chny/2023 (िनधा*रण वष* / Assessment Year: 2013-14) & 2. आयकरअपील सं./ Ita No.1612/Chny/2023 (िनधा*रण वष* / Assessment Year: 2014-15) & 3. आयकरअपील सं./ Ita No.1613/Chny/2023 (िनधा*रण वष* / Assessment Year: 2015-16) & 4. आयकरअपील सं./ Ita No. 1614/Chny/2023 (िनधा*रण वष* / Assessment Year: 2016-17) & 5. आयकरअपील सं./ Ita No. 1615/Chny/2023 (िनधा*रण वष* / Assessment Year: 2017-18) M/S. New Saravana Stores Bramandamai Dcit बनाम/ 128 ,129 & 130 & 129 & 130 Central Circle-1(2) Vs. Usman Road, T. Nagar, Chennai-600 017. Chennai "थायीलेखासं./जीआइआरसं./Pan/Gir No. Absfs-1523-M (अपीलाथ"/Appellant) : (" थ" / Respondent) & 6. आयकरअपील सं./ Ita No.1645/Chny/2023 (िनधा*रण वष* / Assessment Year: 2013-14) & 7. आयकरअपील सं./ Ita No.1646/Chny/2023 (िनधा*रण वष* / Assessment Year: 2014-15) & 8. आयकरअपील सं./ Ita No.1647/Chny/2023

Section 132Section 153ASection 250(6)

M/S. New Saravana Stores Bramandamai, Chennai vs. DCIT, Central Circle 1(2), Chennai

In the result, the corresponding grounds raised by the assessee-firm as well as individual assessee, stand allowed for all the years

ITA 1611/CHNY/2023[2013-14]Status: DisposedITAT Chennai06 Aug 2024AY 2013-14

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1611/Chny/2023 (िनधा*रण वष* / Assessment Year: 2013-14) & 2. आयकरअपील सं./ Ita No.1612/Chny/2023 (िनधा*रण वष* / Assessment Year: 2014-15) & 3. आयकरअपील सं./ Ita No.1613/Chny/2023 (िनधा*रण वष* / Assessment Year: 2015-16) & 4. आयकरअपील सं./ Ita No. 1614/Chny/2023 (िनधा*रण वष* / Assessment Year: 2016-17) & 5. आयकरअपील सं./ Ita No. 1615/Chny/2023 (िनधा*रण वष* / Assessment Year: 2017-18) M/S. New Saravana Stores Bramandamai Dcit बनाम/ 128 ,129 & 130 & 129 & 130 Central Circle-1(2) Vs. Usman Road, T. Nagar, Chennai-600 017. Chennai "थायीलेखासं./जीआइआरसं./Pan/Gir No. Absfs-1523-M (अपीलाथ"/Appellant) : (" थ" / Respondent) & 6. आयकरअपील सं./ Ita No.1645/Chny/2023 (िनधा*रण वष* / Assessment Year: 2013-14) & 7. आयकरअपील सं./ Ita No.1646/Chny/2023 (िनधा*रण वष* / Assessment Year: 2014-15) & 8. आयकरअपील सं./ Ita No.1647/Chny/2023

Section 132Section 153ASection 250(6)

Shri. Pondurai, Chennai vs. DCIT, Central Circle 1(2), Chennai

In the result, the corresponding grounds raised by the assessee-firm as well as individual assessee, stand allowed for all the years

ITA 1610/CHNY/2023[2019-20]Status: DisposedITAT Chennai06 Aug 2024AY 2019-20

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1611/Chny/2023 (िनधा*रण वष* / Assessment Year: 2013-14) & 2. आयकरअपील सं./ Ita No.1612/Chny/2023 (िनधा*रण वष* / Assessment Year: 2014-15) & 3. आयकरअपील सं./ Ita No.1613/Chny/2023 (िनधा*रण वष* / Assessment Year: 2015-16) & 4. आयकरअपील सं./ Ita No. 1614/Chny/2023 (िनधा*रण वष* / Assessment Year: 2016-17) & 5. आयकरअपील सं./ Ita No. 1615/Chny/2023 (िनधा*रण वष* / Assessment Year: 2017-18) M/S. New Saravana Stores Bramandamai Dcit बनाम/ 128 ,129 & 130 & 129 & 130 Central Circle-1(2) Vs. Usman Road, T. Nagar, Chennai-600 017. Chennai "थायीलेखासं./जीआइआरसं./Pan/Gir No. Absfs-1523-M (अपीलाथ"/Appellant) : (" थ" / Respondent) & 6. आयकरअपील सं./ Ita No.1645/Chny/2023 (िनधा*रण वष* / Assessment Year: 2013-14) & 7. आयकरअपील सं./ Ita No.1646/Chny/2023 (िनधा*रण वष* / Assessment Year: 2014-15) & 8. आयकरअपील सं./ Ita No.1647/Chny/2023

Section 132Section 153ASection 250(6)

Shri. Pondurai, Chennai vs. DCIT, Central Circle 1(2), Chennai

In the result, the corresponding grounds raised by the assessee-firm as well as individual assessee, stand allowed for all the years

ITA 1609/CHNY/2023[2018-19]Status: DisposedITAT Chennai06 Aug 2024AY 2018-19

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1611/Chny/2023 (िनधा*रण वष* / Assessment Year: 2013-14) & 2. आयकरअपील सं./ Ita No.1612/Chny/2023 (िनधा*रण वष* / Assessment Year: 2014-15) & 3. आयकरअपील सं./ Ita No.1613/Chny/2023 (िनधा*रण वष* / Assessment Year: 2015-16) & 4. आयकरअपील सं./ Ita No. 1614/Chny/2023 (िनधा*रण वष* / Assessment Year: 2016-17) & 5. आयकरअपील सं./ Ita No. 1615/Chny/2023 (िनधा*रण वष* / Assessment Year: 2017-18) M/S. New Saravana Stores Bramandamai Dcit बनाम/ 128 ,129 & 130 & 129 & 130 Central Circle-1(2) Vs. Usman Road, T. Nagar, Chennai-600 017. Chennai "थायीलेखासं./जीआइआरसं./Pan/Gir No. Absfs-1523-M (अपीलाथ"/Appellant) : (" थ" / Respondent) & 6. आयकरअपील सं./ Ita No.1645/Chny/2023 (िनधा*रण वष* / Assessment Year: 2013-14) & 7. आयकरअपील सं./ Ita No.1646/Chny/2023 (िनधा*रण वष* / Assessment Year: 2014-15) & 8. आयकरअपील सं./ Ita No.1647/Chny/2023

Section 132Section 153ASection 250(6)

Shri. Pondurai, Chennai vs. DCIT, Central Circle 1(2), Chennai

In the result, the corresponding grounds raised by the assessee-firm as well as individual assessee, stand allowed for all the years

ITA 1608/CHNY/2023[2017-18]Status: DisposedITAT Chennai06 Aug 2024AY 2017-18

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1611/Chny/2023 (िनधा*रण वष* / Assessment Year: 2013-14) & 2. आयकरअपील सं./ Ita No.1612/Chny/2023 (िनधा*रण वष* / Assessment Year: 2014-15) & 3. आयकरअपील सं./ Ita No.1613/Chny/2023 (िनधा*रण वष* / Assessment Year: 2015-16) & 4. आयकरअपील सं./ Ita No. 1614/Chny/2023 (िनधा*रण वष* / Assessment Year: 2016-17) & 5. आयकरअपील सं./ Ita No. 1615/Chny/2023 (िनधा*रण वष* / Assessment Year: 2017-18) M/S. New Saravana Stores Bramandamai Dcit बनाम/ 128 ,129 & 130 & 129 & 130 Central Circle-1(2) Vs. Usman Road, T. Nagar, Chennai-600 017. Chennai "थायीलेखासं./जीआइआरसं./Pan/Gir No. Absfs-1523-M (अपीलाथ"/Appellant) : (" थ" / Respondent) & 6. आयकरअपील सं./ Ita No.1645/Chny/2023 (िनधा*रण वष* / Assessment Year: 2013-14) & 7. आयकरअपील सं./ Ita No.1646/Chny/2023 (िनधा*रण वष* / Assessment Year: 2014-15) & 8. आयकरअपील सं./ Ita No.1647/Chny/2023

Section 132Section 153ASection 250(6)

ACIT, Cir-39, Midnapore, Paschim Medinipur vs. M/S Mps Greenery Developers Ltd., Paschim Medinipur

In the result, the appeals filed by the assessee are allowed and the cross-appeals filed by the revenue are dismissed

ITSSA 123/KOL/2015[2009-2010]Status: DisposedITAT Kolkata02 Aug 2024AY 2009-2010

Bench: Shri Sanjay Garg & Rajesh Kumari.T(Ss)A Nos.111 To 116/Kol/2015 Assessment Years: 2004-05 To 2009-10 Mps Greenery Developers Ltd…………………… ........................……Assessee P-344A, Block-A, Lake Town, Kolkata – 700089. [Pan: Aadcm1405B] Vs. Acit, Circle-39, Midnapore…………....................…....................…..…..Revenue I.T(Ss)A Nos.118 To 123/Kol/2015 Assessment Years: 2004-05 To 2009-10 Acit, Circle-39, Midnapore …………………… ...............................……Revenue Vs. Mps Greenery Developers Ltd …………....................…..................…..…..Assessee P-344A, Block-A, Lake Town, Kolkata – 700089. [Pan: Aadcm1405B] Appearances By: Shri A. Sengupta, Ar & P.K. Choudhury, Ar, Appeared On Behalf Of The Assessee. Shri A. Kundu, Cit-Dr, Appeared On Behalf Of The Revenue. Date Of Concluding The Hearing : July 24, 2024 Date Of Pronouncing The Order : August 02, 2024 आदेश / Order Per Bench: The Captioned Are Cross-Appeals By The Assessee As Well As By The Revenue Relating To Different Assessment Years Preferred Against The Separate Orders All Dated 16.09.2015 Of The Commissioner Of Income Tax (Appeals)-11, Kolkata [Hereinafter Referred To As ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’).

Section 132Section 132ASection 153ASection 250

ACIT, Cir-39, Midnapore, Paschim Medinipur vs. M/S Mps Greenery Developers Ltd., Paschim Medinipur

In the result, the appeals filed by the assessee are allowed and the cross-appeals filed by the revenue are dismissed

ITSSA 122/KOL/2015[2008-09]Status: DisposedITAT Kolkata02 Aug 2024AY 2008-09

Bench: Shri Sanjay Garg & Rajesh Kumari.T(Ss)A Nos.111 To 116/Kol/2015 Assessment Years: 2004-05 To 2009-10 Mps Greenery Developers Ltd…………………… ........................……Assessee P-344A, Block-A, Lake Town, Kolkata – 700089. [Pan: Aadcm1405B] Vs. Acit, Circle-39, Midnapore…………....................…....................…..…..Revenue I.T(Ss)A Nos.118 To 123/Kol/2015 Assessment Years: 2004-05 To 2009-10 Acit, Circle-39, Midnapore …………………… ...............................……Revenue Vs. Mps Greenery Developers Ltd …………....................…..................…..…..Assessee P-344A, Block-A, Lake Town, Kolkata – 700089. [Pan: Aadcm1405B] Appearances By: Shri A. Sengupta, Ar & P.K. Choudhury, Ar, Appeared On Behalf Of The Assessee. Shri A. Kundu, Cit-Dr, Appeared On Behalf Of The Revenue. Date Of Concluding The Hearing : July 24, 2024 Date Of Pronouncing The Order : August 02, 2024 आदेश / Order Per Bench: The Captioned Are Cross-Appeals By The Assessee As Well As By The Revenue Relating To Different Assessment Years Preferred Against The Separate Orders All Dated 16.09.2015 Of The Commissioner Of Income Tax (Appeals)-11, Kolkata [Hereinafter Referred To As ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’).

Section 132Section 132ASection 153ASection 250

ACIT, Cir-39, Midnapore, Paschim Medinipur vs. M/S Mps Greenery Developers Ltd., Paschim Medinipur

In the result, the appeals filed by the assessee are allowed and the cross-appeals filed by the revenue are dismissed

ITSSA 121/KOL/2015[2007-08]Status: DisposedITAT Kolkata02 Aug 2024AY 2007-08

Bench: Shri Sanjay Garg & Rajesh Kumari.T(Ss)A Nos.111 To 116/Kol/2015 Assessment Years: 2004-05 To 2009-10 Mps Greenery Developers Ltd…………………… ........................……Assessee P-344A, Block-A, Lake Town, Kolkata – 700089. [Pan: Aadcm1405B] Vs. Acit, Circle-39, Midnapore…………....................…....................…..…..Revenue I.T(Ss)A Nos.118 To 123/Kol/2015 Assessment Years: 2004-05 To 2009-10 Acit, Circle-39, Midnapore …………………… ...............................……Revenue Vs. Mps Greenery Developers Ltd …………....................…..................…..…..Assessee P-344A, Block-A, Lake Town, Kolkata – 700089. [Pan: Aadcm1405B] Appearances By: Shri A. Sengupta, Ar & P.K. Choudhury, Ar, Appeared On Behalf Of The Assessee. Shri A. Kundu, Cit-Dr, Appeared On Behalf Of The Revenue. Date Of Concluding The Hearing : July 24, 2024 Date Of Pronouncing The Order : August 02, 2024 आदेश / Order Per Bench: The Captioned Are Cross-Appeals By The Assessee As Well As By The Revenue Relating To Different Assessment Years Preferred Against The Separate Orders All Dated 16.09.2015 Of The Commissioner Of Income Tax (Appeals)-11, Kolkata [Hereinafter Referred To As ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’).

Section 132Section 132ASection 153ASection 250

ACIT, Cir-39, Midnapore, Paschim Medinipur vs. M/S Mps Greenery Developers Ltd., Paschim Medinipur

In the result, the appeals filed by the assessee are allowed and the cross-appeals filed by the revenue are dismissed

ITSSA 120/KOL/2015[2006-07]Status: DisposedITAT Kolkata02 Aug 2024AY 2006-07

Bench: Shri Sanjay Garg & Rajesh Kumari.T(Ss)A Nos.111 To 116/Kol/2015 Assessment Years: 2004-05 To 2009-10 Mps Greenery Developers Ltd…………………… ........................……Assessee P-344A, Block-A, Lake Town, Kolkata – 700089. [Pan: Aadcm1405B] Vs. Acit, Circle-39, Midnapore…………....................…....................…..…..Revenue I.T(Ss)A Nos.118 To 123/Kol/2015 Assessment Years: 2004-05 To 2009-10 Acit, Circle-39, Midnapore …………………… ...............................……Revenue Vs. Mps Greenery Developers Ltd …………....................…..................…..…..Assessee P-344A, Block-A, Lake Town, Kolkata – 700089. [Pan: Aadcm1405B] Appearances By: Shri A. Sengupta, Ar & P.K. Choudhury, Ar, Appeared On Behalf Of The Assessee. Shri A. Kundu, Cit-Dr, Appeared On Behalf Of The Revenue. Date Of Concluding The Hearing : July 24, 2024 Date Of Pronouncing The Order : August 02, 2024 आदेश / Order Per Bench: The Captioned Are Cross-Appeals By The Assessee As Well As By The Revenue Relating To Different Assessment Years Preferred Against The Separate Orders All Dated 16.09.2015 Of The Commissioner Of Income Tax (Appeals)-11, Kolkata [Hereinafter Referred To As ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’).

Section 132Section 132ASection 153ASection 250

ACIT, Cir-39, Midnapore, Paschim Medinipur vs. M/S Mps Greenery Developers Ltd., Paschim Medinipur

In the result, the appeals filed by the assessee are allowed and the cross-appeals filed by the revenue are dismissed

ITSSA 119/KOL/2015[2005-2006]Status: DisposedITAT Kolkata02 Aug 2024AY 2005-2006

Bench: Shri Sanjay Garg & Rajesh Kumari.T(Ss)A Nos.111 To 116/Kol/2015 Assessment Years: 2004-05 To 2009-10 Mps Greenery Developers Ltd…………………… ........................……Assessee P-344A, Block-A, Lake Town, Kolkata – 700089. [Pan: Aadcm1405B] Vs. Acit, Circle-39, Midnapore…………....................…....................…..…..Revenue I.T(Ss)A Nos.118 To 123/Kol/2015 Assessment Years: 2004-05 To 2009-10 Acit, Circle-39, Midnapore …………………… ...............................……Revenue Vs. Mps Greenery Developers Ltd …………....................…..................…..…..Assessee P-344A, Block-A, Lake Town, Kolkata – 700089. [Pan: Aadcm1405B] Appearances By: Shri A. Sengupta, Ar & P.K. Choudhury, Ar, Appeared On Behalf Of The Assessee. Shri A. Kundu, Cit-Dr, Appeared On Behalf Of The Revenue. Date Of Concluding The Hearing : July 24, 2024 Date Of Pronouncing The Order : August 02, 2024 आदेश / Order Per Bench: The Captioned Are Cross-Appeals By The Assessee As Well As By The Revenue Relating To Different Assessment Years Preferred Against The Separate Orders All Dated 16.09.2015 Of The Commissioner Of Income Tax (Appeals)-11, Kolkata [Hereinafter Referred To As ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’).

Section 132Section 132ASection 153ASection 250

ACIT, Cir-39, Midnapore, Paschim Medinipur vs. M/S Mps Greenery Developers Ltd., Paschim Medinipur

In the result, the appeals filed by the assessee are allowed and the cross-appeals filed by the revenue are dismissed

ITSSA 118/KOL/2015[2004-05]Status: DisposedITAT Kolkata02 Aug 2024AY 2004-05

Bench: Shri Sanjay Garg & Rajesh Kumari.T(Ss)A Nos.111 To 116/Kol/2015 Assessment Years: 2004-05 To 2009-10 Mps Greenery Developers Ltd…………………… ........................……Assessee P-344A, Block-A, Lake Town, Kolkata – 700089. [Pan: Aadcm1405B] Vs. Acit, Circle-39, Midnapore…………....................…....................…..…..Revenue I.T(Ss)A Nos.118 To 123/Kol/2015 Assessment Years: 2004-05 To 2009-10 Acit, Circle-39, Midnapore …………………… ...............................……Revenue Vs. Mps Greenery Developers Ltd …………....................…..................…..…..Assessee P-344A, Block-A, Lake Town, Kolkata – 700089. [Pan: Aadcm1405B] Appearances By: Shri A. Sengupta, Ar & P.K. Choudhury, Ar, Appeared On Behalf Of The Assessee. Shri A. Kundu, Cit-Dr, Appeared On Behalf Of The Revenue. Date Of Concluding The Hearing : July 24, 2024 Date Of Pronouncing The Order : August 02, 2024 आदेश / Order Per Bench: The Captioned Are Cross-Appeals By The Assessee As Well As By The Revenue Relating To Different Assessment Years Preferred Against The Separate Orders All Dated 16.09.2015 Of The Commissioner Of Income Tax (Appeals)-11, Kolkata [Hereinafter Referred To As ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’).

Section 132Section 132ASection 153ASection 250

Mps Greenery Developers Ltd., Kolkata vs. ACIT, Cir-39, Midnapore, Paschim Medinipur

In the result, the appeals filed by the assessee are allowed and the cross-appeals filed by the revenue are dismissed

ITSSA 116/KOL/2015[2009-2010]Status: DisposedITAT Kolkata02 Aug 2024AY 2009-2010

Bench: Shri Sanjay Garg & Rajesh Kumari.T(Ss)A Nos.111 To 116/Kol/2015 Assessment Years: 2004-05 To 2009-10 Mps Greenery Developers Ltd…………………… ........................……Assessee P-344A, Block-A, Lake Town, Kolkata – 700089. [Pan: Aadcm1405B] Vs. Acit, Circle-39, Midnapore…………....................…....................…..…..Revenue I.T(Ss)A Nos.118 To 123/Kol/2015 Assessment Years: 2004-05 To 2009-10 Acit, Circle-39, Midnapore …………………… ...............................……Revenue Vs. Mps Greenery Developers Ltd …………....................…..................…..…..Assessee P-344A, Block-A, Lake Town, Kolkata – 700089. [Pan: Aadcm1405B] Appearances By: Shri A. Sengupta, Ar & P.K. Choudhury, Ar, Appeared On Behalf Of The Assessee. Shri A. Kundu, Cit-Dr, Appeared On Behalf Of The Revenue. Date Of Concluding The Hearing : July 24, 2024 Date Of Pronouncing The Order : August 02, 2024 आदेश / Order Per Bench: The Captioned Are Cross-Appeals By The Assessee As Well As By The Revenue Relating To Different Assessment Years Preferred Against The Separate Orders All Dated 16.09.2015 Of The Commissioner Of Income Tax (Appeals)-11, Kolkata [Hereinafter Referred To As ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’).

Section 132Section 132ASection 153ASection 250

Mps Greenery Developers Ltd., Kolkata vs. ACIT, Cir-39, Midnapore, Paschim Medinipur

In the result, the appeals filed by the assessee are allowed and the cross-appeals filed by the revenue are dismissed

ITSSA 115/KOL/2015[2008-09]Status: DisposedITAT Kolkata02 Aug 2024AY 2008-09

Bench: Shri Sanjay Garg & Rajesh Kumari.T(Ss)A Nos.111 To 116/Kol/2015 Assessment Years: 2004-05 To 2009-10 Mps Greenery Developers Ltd…………………… ........................……Assessee P-344A, Block-A, Lake Town, Kolkata – 700089. [Pan: Aadcm1405B] Vs. Acit, Circle-39, Midnapore…………....................…....................…..…..Revenue I.T(Ss)A Nos.118 To 123/Kol/2015 Assessment Years: 2004-05 To 2009-10 Acit, Circle-39, Midnapore …………………… ...............................……Revenue Vs. Mps Greenery Developers Ltd …………....................…..................…..…..Assessee P-344A, Block-A, Lake Town, Kolkata – 700089. [Pan: Aadcm1405B] Appearances By: Shri A. Sengupta, Ar & P.K. Choudhury, Ar, Appeared On Behalf Of The Assessee. Shri A. Kundu, Cit-Dr, Appeared On Behalf Of The Revenue. Date Of Concluding The Hearing : July 24, 2024 Date Of Pronouncing The Order : August 02, 2024 आदेश / Order Per Bench: The Captioned Are Cross-Appeals By The Assessee As Well As By The Revenue Relating To Different Assessment Years Preferred Against The Separate Orders All Dated 16.09.2015 Of The Commissioner Of Income Tax (Appeals)-11, Kolkata [Hereinafter Referred To As ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’).

Section 132Section 132ASection 153ASection 250

Mps Greenery Developers Ltd., Kolkata vs. ACIT, Cir-39, Midnapore, Paschim Medinipur

In the result, the appeals filed by the assessee are allowed and the cross-appeals filed by the revenue are dismissed

ITSSA 114/KOL/2015[2007-08]Status: DisposedITAT Kolkata02 Aug 2024AY 2007-08

Bench: Shri Sanjay Garg & Rajesh Kumari.T(Ss)A Nos.111 To 116/Kol/2015 Assessment Years: 2004-05 To 2009-10 Mps Greenery Developers Ltd…………………… ........................……Assessee P-344A, Block-A, Lake Town, Kolkata – 700089. [Pan: Aadcm1405B] Vs. Acit, Circle-39, Midnapore…………....................…....................…..…..Revenue I.T(Ss)A Nos.118 To 123/Kol/2015 Assessment Years: 2004-05 To 2009-10 Acit, Circle-39, Midnapore …………………… ...............................……Revenue Vs. Mps Greenery Developers Ltd …………....................…..................…..…..Assessee P-344A, Block-A, Lake Town, Kolkata – 700089. [Pan: Aadcm1405B] Appearances By: Shri A. Sengupta, Ar & P.K. Choudhury, Ar, Appeared On Behalf Of The Assessee. Shri A. Kundu, Cit-Dr, Appeared On Behalf Of The Revenue. Date Of Concluding The Hearing : July 24, 2024 Date Of Pronouncing The Order : August 02, 2024 आदेश / Order Per Bench: The Captioned Are Cross-Appeals By The Assessee As Well As By The Revenue Relating To Different Assessment Years Preferred Against The Separate Orders All Dated 16.09.2015 Of The Commissioner Of Income Tax (Appeals)-11, Kolkata [Hereinafter Referred To As ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’).

Section 132Section 132ASection 153ASection 250

Mps Greenery Developers Ltd., Kolkata vs. ACIT, Cir-39, Midnapore, Paschim Medinipur

In the result, the appeals filed by the assessee are allowed and the cross-appeals filed by the revenue are dismissed

ITSSA 113/KOL/2015[2006-07]Status: DisposedITAT Kolkata02 Aug 2024AY 2006-07

Bench: Shri Sanjay Garg & Rajesh Kumari.T(Ss)A Nos.111 To 116/Kol/2015 Assessment Years: 2004-05 To 2009-10 Mps Greenery Developers Ltd…………………… ........................……Assessee P-344A, Block-A, Lake Town, Kolkata – 700089. [Pan: Aadcm1405B] Vs. Acit, Circle-39, Midnapore…………....................…....................…..…..Revenue I.T(Ss)A Nos.118 To 123/Kol/2015 Assessment Years: 2004-05 To 2009-10 Acit, Circle-39, Midnapore …………………… ...............................……Revenue Vs. Mps Greenery Developers Ltd …………....................…..................…..…..Assessee P-344A, Block-A, Lake Town, Kolkata – 700089. [Pan: Aadcm1405B] Appearances By: Shri A. Sengupta, Ar & P.K. Choudhury, Ar, Appeared On Behalf Of The Assessee. Shri A. Kundu, Cit-Dr, Appeared On Behalf Of The Revenue. Date Of Concluding The Hearing : July 24, 2024 Date Of Pronouncing The Order : August 02, 2024 आदेश / Order Per Bench: The Captioned Are Cross-Appeals By The Assessee As Well As By The Revenue Relating To Different Assessment Years Preferred Against The Separate Orders All Dated 16.09.2015 Of The Commissioner Of Income Tax (Appeals)-11, Kolkata [Hereinafter Referred To As ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’).

Section 132Section 132ASection 153ASection 250

Mps Greenery Developers Ltd., Kolkata vs. ACIT, Cir-39, Midnapore, Paschim Medinipur

In the result, the appeals filed by the assessee are allowed and the cross-appeals filed by the revenue are dismissed

ITSSA 112/KOL/2015[2005-2006]Status: DisposedITAT Kolkata02 Aug 2024AY 2005-2006

Bench: Shri Sanjay Garg & Rajesh Kumari.T(Ss)A Nos.111 To 116/Kol/2015 Assessment Years: 2004-05 To 2009-10 Mps Greenery Developers Ltd…………………… ........................……Assessee P-344A, Block-A, Lake Town, Kolkata – 700089. [Pan: Aadcm1405B] Vs. Acit, Circle-39, Midnapore…………....................…....................…..…..Revenue I.T(Ss)A Nos.118 To 123/Kol/2015 Assessment Years: 2004-05 To 2009-10 Acit, Circle-39, Midnapore …………………… ...............................……Revenue Vs. Mps Greenery Developers Ltd …………....................…..................…..…..Assessee P-344A, Block-A, Lake Town, Kolkata – 700089. [Pan: Aadcm1405B] Appearances By: Shri A. Sengupta, Ar & P.K. Choudhury, Ar, Appeared On Behalf Of The Assessee. Shri A. Kundu, Cit-Dr, Appeared On Behalf Of The Revenue. Date Of Concluding The Hearing : July 24, 2024 Date Of Pronouncing The Order : August 02, 2024 आदेश / Order Per Bench: The Captioned Are Cross-Appeals By The Assessee As Well As By The Revenue Relating To Different Assessment Years Preferred Against The Separate Orders All Dated 16.09.2015 Of The Commissioner Of Income Tax (Appeals)-11, Kolkata [Hereinafter Referred To As ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’).

Section 132Section 132ASection 153ASection 250

Mps Greenery Developers Ltd., Kolkata vs. ACIT, Cir-39, Midnapore, Paschim Medinipur

In the result, the appeals filed by the assessee are allowed and the cross-appeals filed by the revenue are dismissed

ITSSA 111/KOL/2015[2004-05]Status: DisposedITAT Kolkata02 Aug 2024AY 2004-05

Bench: Shri Sanjay Garg & Rajesh Kumari.T(Ss)A Nos.111 To 116/Kol/2015 Assessment Years: 2004-05 To 2009-10 Mps Greenery Developers Ltd…………………… ........................……Assessee P-344A, Block-A, Lake Town, Kolkata – 700089. [Pan: Aadcm1405B] Vs. Acit, Circle-39, Midnapore…………....................…....................…..…..Revenue I.T(Ss)A Nos.118 To 123/Kol/2015 Assessment Years: 2004-05 To 2009-10 Acit, Circle-39, Midnapore …………………… ...............................……Revenue Vs. Mps Greenery Developers Ltd …………....................…..................…..…..Assessee P-344A, Block-A, Lake Town, Kolkata – 700089. [Pan: Aadcm1405B] Appearances By: Shri A. Sengupta, Ar & P.K. Choudhury, Ar, Appeared On Behalf Of The Assessee. Shri A. Kundu, Cit-Dr, Appeared On Behalf Of The Revenue. Date Of Concluding The Hearing : July 24, 2024 Date Of Pronouncing The Order : August 02, 2024 आदेश / Order Per Bench: The Captioned Are Cross-Appeals By The Assessee As Well As By The Revenue Relating To Different Assessment Years Preferred Against The Separate Orders All Dated 16.09.2015 Of The Commissioner Of Income Tax (Appeals)-11, Kolkata [Hereinafter Referred To As ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’).

Section 132Section 132ASection 153ASection 250