Section 260 of the Income Tax Act

The decision most relied on for Section 260 is DCIT v. Toyo Engineering India ltd. (33 Taxmann.com 560), cited in 22 of the 82 judgments on BharatTax that turn on this section.

Leading authorities on Section 260

DCIT v. Toyo Engineering India ltd.
33 Taxmann.com 560 · 2013 · Reported
22
citing judgments

Depreciation is not allowed on goodwill if it arises from book entries and has no identifiable cost of acquisition. This applies even when goodwill is acquired as part of a scheme of arrangement or amalgamation.

PCIT v. Himanshu Chandulal Patel (108 CCH 0019 SC)
419 ITR 132 · High Court
15
citing judgments

Additions to income cannot be made solely on suspicion. The assessee must be given an opportunity to explain the source of investments, and the addition must be based on material and not mere conjecture.

CIT v. Urmila Ramesh
230 ITR 422 · 1998 · Supreme Court
7
citing judgments
CIT v. Lalit Bahsin
290 ITR 245 · High Court
5
citing judgments
Vodafone Essar Gujarat Ltd. v. CIT
24 Taxmann.com 323 · 2012 · High Court
4
citing judgments
54 (Del) and PCIT-3 v. Fujitsu India Private Ltd.
156 Taxmann.com 310 · High Court
3
citing judgments

Judgments on Section 260

Srf Limited, Delhi vs. Assistant / Deputy Commissioner of Income Tax, Circle 10(1), New Delhi, Delhi

In the result, the appeal filed by the assessee is partly allowed as indicated above

ITA 5618/DEL/2024[2021-22]Status: DisposedITAT Delhi12 Dec 2025AY 2021-22
For Appellant: Shri Pradeep Dinodia, CAFor Respondent: Shri S.K. Jadhav, CIT DR
Section 143(3)Section 144C(13)Section 144C(5)Section 80Section 92C

Srf Limited, Delhi vs. ACIT, Circle-10(1), Delhi

In the result, the appeal filed by the assessee is partly allowed as indicated above

ITA 1449/DEL/2022[2018-19]Status: DisposedITAT Delhi12 Dec 2025AY 2018-19
For Appellant: Shri Pradeep Dinodia, CAFor Respondent: Shri S.K. Jadhav, CIT DR
Section 143(3)Section 144C(13)Section 144C(5)Section 80Section 92C

Srf Limited, New Delhi vs. ACIT, Circle-10(1), Delhi

In the result, the appeal filed by the assessee is partly allowed as indicated above

ITA 1448/DEL/2022[2017-18]Status: DisposedITAT Delhi12 Dec 2025AY 2017-18
For Appellant: Shri Pradeep Dinodia, CAFor Respondent: Shri S.K. Jadhav, CIT DR
Section 143(3)Section 144C(13)Section 144C(5)Section 80Section 92C

Concentrix Catalyst Technologies Private Limited, Hyderabad vs. DCIT., Circle - 1(1), Hyderabad

ITA 963/HYD/2024[2020-21]Status: DisposedITAT Hyderabad05 Dec 2025AY 2020-21
For Appellant: Shri D Prabhakar Reddy, AdvocateFor Respondent: : Dr. Narendra Kumar Naik, CIT(DR)
Section 143(3)Section 144C(13)Section 144C(5)Section 153

Cambridge Construction (Delhi) Private Limited, New Delhi vs. Income Tax Officer, New Delhi

The appeal is allowed

ITA 4939/DEL/2025[2013-14]Status: DisposedITAT Delhi05 Dec 2025AY 2013-14

Bench: Shri Anubhav Sharma & Shri Naveen Chandracambridge Construction Vs. Ito, Ward 5(3) (Delhi) Private Limited New Delhi – 110002 11, Monnet House, Masjid Moth, New Delhi – 110048 "थायीलेखासं./जीआइआरसं./Pan/Gir No: Aaacc0295N Appellant .. Respondent

For Appellant: Sh. VK Jain, CAFor Respondent: Sh. Om Prakash, Sr. DR
Section 115JSection 143(3)Section 144BSection 154Section 250Section 271(1)(c)

Sempertrans India Private Limited, Roha vs. Income-Tax Officer, Panvel

In the result, appeal filed by the assessee is partly

ITA 1778/PUN/2024[AY 2020-21]Status: DisposedITAT Pune14 Nov 2025

Bench: Dr.Manish Borad & Ms. Astha Chandraआयकर अपील सं. / Ita No.1778/Pun/2024

For Appellant: Shri Ajit Jain andFor Respondent: Shri Prakash L. Pathade
Section 144Section 144CSection 144C(8)Section 153Section 37(1)Section 92CSection 92D

DCIT, Central Circle-4(3), Kolkata vs. Decorum Infrastructure Private Limited, Howrah

In the result, appeal of the revenue is dismissed

ITA 1762/KOL/2025[2022-23]Status: DisposedITAT Kolkata27 Oct 2025AY 2022-23

Bench: SHRI RAJESH KUMAR (Accountant Member), SHRI PRADIP KUMAR CHOUBEY (Judicial Member)

For Appellant: Shri Miraz D. Shah, ARFor Respondent: Shri Manas Mondal, Sr. DR
Section 132(1)Section 139(1)Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 68

Kalyanasundaram Chandrasekaran, Chennai vs. Income Tax Officer International Taxation Ward 1(1), Chennai

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

ITA 1514/CHNY/2025[2016-17]Status: DisposedITAT Chennai13 Oct 2025AY 2016-17

Bench: Shri Aby T. Varkey & Shri S.R.Raghunatha

For Respondent: Mr.Gautham S. Mukundan
Section 144Section 144C

The Ramco Cements Ltd., Rajapalayam vs. ACIT, Corporate Circle, Madurai

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

ITA 1203/CHNY/2025[2021-22]Status: DisposedITAT Chennai07 Oct 2025AY 2021-22

Bench: Shri Aby T Varkey & Shri S. R. Raghunatha

For Appellant: Shri. S. Muralidhar, F.C.A. &For Respondent: Ms. Anitha, Addl. C.I.T
Section 143(1)Section 143(3)Section 144BSection 144CSection 234ASection 234BSection 260Section 80GSection 92C

Income Tax Officer, Mumbai vs. K K Ventura, Mumbai

In the result, the appeal of the Revenue stands

ITA 5331/MUM/2024[2018-19]Status: DisposedITAT Mumbai25 Sept 2025AY 2018-19
Section 133(6)Section 143(3)Section 144BSection 260Section 68

ACIT, Circle-1(1), Rajkot vs. Gandhi Reality (India) Private Limited, Rajkot

In the result, the appeal of the Revenue is dismissed

ITA 110/RJT/2025[2018-19]Status: DisposedITAT Rajkot25 Aug 2025AY 2018-19

Bench: Dr. Arjun Lal Saini, Am. & Dinesh Mohan Sinha, Jm

For Appellant: Shri R. K. Doshi, Ld. ARFor Respondent: Shri Praveen Verma, Ld. CIT. (DR)
Section 142(1)Section 143(2)Section 143(3)Section 144BSection 230

The Madras Seva Sadan, Chennai vs. ACIT, Exemption, Chennai

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

ITA 1246/CHNY/2025[2022-23]Status: DisposedITAT Chennai08 Aug 2025AY 2022-23

Bench: Shri George George K & Shri Amitabh Shuklaआयकर अपील सं./Ita No.1246/Chny/2025 Assessment Years: 2022-23 The Madras Seva Sadan, The Assistant Commissioner Of No.7, Shenstone Park, Income Tax (Exemption), Harrington Road, Chetpet, Chennai. Chennai-600 031. [Pan: Aaatt2871J] (प्रत्यर्थी/Respondent) (अपीलार्थी/Appellant) अपीलार्थी की ओर से/ Assessee By : Shri R.Venkatanarayanan, Advocate प्रत्यर्थी की ओर से /Revenue By : Ms.R.Anitha, Addl.Cit सुनवाई की तारीख/Date Of Hearing : 07.08.2025 घोषणा की तारीख /Date Of Pronouncement : 08.08.2025 आदेश / O R D E R Per Amitabh Shukla, A.M :

For Appellant: Shri R.Venkatanarayanan, AdvocateFor Respondent: Ms.R.Anitha, Addl.CIT
Section 139Section 140ASection 143Section 143(1)Section 155Section 199Section 206CSection 244A

Sachchiyay Mata Bullion Pvt Ltd, Mumbai vs. Income Tax Officer Ward4(3)(1), Mumbai

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

ITA 4443/MUM/2025[2022-23]Status: DisposedITAT Mumbai22 Jul 2025AY 2022-23

Bench: Shri Saktijit Dey & Shri Vikram Singh Yadavassessment Year : 2022-23 Sachchiyay Mata Bullion Pvt. Income Tax Officer, Ltd., Ward-4(3)(1), Shop No. 25, Patwa Chawl, Vs. 648, Aayakar Bhavan, Shaikh Menon Street, M.K. Road, Zaveri Bazaar, Mumbai-400020. Mumbai-400002. Pan : Abfcs4174C (Appellant) (Respondent) Assessee By : Shri Devendra Jain (Virtually Appeared) Revenue By : Shri Bhagirath Ramawat, Sr.Dr Date Of Hearing : 18-07-2025 Date Of Pronouncement: 22-07-2025 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 Commissioner Of Income Tax (Appeals)-National Faceless Appeal Centre (Nfac), Delhi [„Ld.Cit(A)‟], Dated 23-05-2025, Pertaining To Assessment Year (Ay) 2022-23, Wherein The Ld.Cit(A) Has Confirmed The Order Passed By The Assessing Officer U/S. 143(3) R.W.S. 260 R.W.S. 144B Of The Income Tax Act, 1961 („The Act‟), Dt. 30-07-2024 & Has Sustained The Addition Of Rs. 5,40,97,148/- U/S. 68 Of The Act & An Amount Of Rs. 18,84,08,811/- U/S. 37(1) Of The Act. 2. During The Course Of Hearing, The Ld.Ar Submitted That The Ld.Cit(A) Has Held That There Was A Delay Of 67 Days In Filing The Appeal & In Absence Of Any Application Moved By The Assessee, Explaining The Reasons

For Appellant: Shri Devendra JainFor Respondent: Shri Bhagirath Ramawat, Sr.DR
Section 143(3)Section 37(1)Section 68

Kakatiya Cement Sugar and Industries Ltd vs. Deputy Commissioner of Income Tax

Appeal stands dismissed

ITTA/33/2011HC Telangana12 Jun 2025

Bench: P.SAM KOSHY,NARSING RAO NANDIKONDA

For Appellant: Sri C V'Narasimham'For Respondent: Sri P'Murali Krishna'

Dy. Commissioner of Income Tax-1(1), Bhilai vs. Rashmi Lakhotia, Durg

Appeal of the assessee is allowed for statistical purposes, in terms of over aforesaid observations

ITA 244/RPR/2025[2020-21]Status: DisposedITAT Raipur21 May 2025AY 2020-21

Bench: Shri Partha Sarathi Chaudhury, Jm & Shri Arun Khodpia, Am आयकर अपील सं. / Ita No: 244/Rpr/2025 (िनधा"रण वष" Assessment Year: 2020-21)

For Appellant: Shri Yogesh Sethia, CAFor Respondent: Dr. Priyanka Patel, Sr. DR
Section 143(3)Section 250Section 69Section 69A

The Pr. Commissioner of Income Tax (Central) vs. Sri. Vemuri Venkata Rao

The appeal is dismissed as

ITTA/289/2018HC Andhra Pradesh15 Apr 2025

Bench: NINALA JAYASURYA,TARLADA RAJASEKHAR RAO

For Appellant: SRI. ANUP KOUSHIK KARAVADI, (SC FOR
Section 143(3)Section 260

Shri Hari and Co Owners vs. Principal Commissioner of Income Tax

ITA/149/2024HC Punjab & Haryana11 Feb 2025

Bench: The Learne

Section 260

Principal Commissioner of Income Tax 1 Kolkata vs. Rainbow Vincom Pvt Ltd

ITAT/219/2024HC Calcutta15 Jan 2025

Bench: : The Hon'Ble The Chief Justice T.S Sivagnanam -A N D- Hon'Ble Justice Hiranmay Bhattacharyya Date : January 15, 2025. Appearance :

Section 131(1)Section 260Section 68

Neeta Ganpatbhai Dabhi, Ahmedabad vs. The PCIT, Ahmedabad-1, Ahmedabad

In the result, the appeal of the assessee is allowed

ITA 1158/AHD/2024[2017-18]Status: DisposedITAT Ahmedabad03 Jan 2025AY 2017-18

Bench: Shri T.R. Senthil Kumar & Shri Narendra Prasad Sinhaआयकर अपील सं./I.T.A. No. 1158/Ahd/2024 ("नधा"रण वष" / Assessment Year : 2017-18) बनाम/ Neeta Ganpatbhai Dabhi The Pr. Cit 1431/9, Ganesh No Delo, Ahmedabad-1 Vs. Dariyapur Gate, Aaykar Bhawan, Shahibaugh, Ahmedabad - Anandnagar – 380004 Prahladnagar Road, Ahmedabad - 380015 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Btlpd3342P (Appellant) .. (Respondent) अपीलाथ" ओर से /Appellant By : Ms. Astha Maniar, A.R. ""यथ" क" ओर से/Respondent By : Shri A. P. Singh, Cit. Dr Date Of Hearing 19/12/2024 03/01/2025 Date Of Pronouncement

For Appellant: Ms. Astha Maniar, A.RFor Respondent: Shri A. P. Singh, CIT. DR
Section 147Section 263

ITO 22 3 1, Piramal Chamber vs. Adani Electricity Employees Co-Operative Credit Society Limited, Prabhat Colony

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

ITA 4443/MUM/2024[2020-21]Status: DisposedITAT Mumbai03 Jan 2025AY 2020-21

Bench: Shri Saktijit Dey & Shri Vikram Singh Yadavassessment Year : 2022-23 Sachchiyay Mata Bullion Pvt. Income Tax Officer, Ltd., Ward-4(3)(1), Shop No. 25, Patwa Chawl, Vs. 648, Aayakar Bhavan, Shaikh Menon Street, M.K. Road, Zaveri Bazaar, Mumbai-400020. Mumbai-400002. Pan : Abfcs4174C (Appellant) (Respondent) Assessee By : Shri Devendra Jain (Virtually Appeared) Revenue By : Shri Bhagirath Ramawat, Sr.Dr Date Of Hearing : 18-07-2025 Date Of Pronouncement: 22-07-2025 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 Commissioner Of Income Tax (Appeals)-National Faceless Appeal Centre (Nfac), Delhi [„Ld.Cit(A)‟], Dated 23-05-2025, Pertaining To Assessment Year (Ay) 2022-23, Wherein The Ld.Cit(A) Has Confirmed The Order Passed By The Assessing Officer U/S. 143(3) R.W.S. 260 R.W.S. 144B Of The Income Tax Act, 1961 („The Act‟), Dt. 30-07-2024 & Has Sustained The Addition Of Rs. 5,40,97,148/- U/S. 68 Of The Act & An Amount Of Rs. 18,84,08,811/- U/S. 37(1) Of The Act. 2. During The Course Of Hearing, The Ld.Ar Submitted That The Ld.Cit(A) Has Held That There Was A Delay Of 67 Days In Filing The Appeal & In Absence Of Any Application Moved By The Assessee, Explaining The Reasons

For Appellant: Shri Devendra JainFor Respondent: Shri Bhagirath Ramawat, Sr.DR
Section 143(3)Section 37(1)Section 68