0 (SC) National Thermal Power Limited v. CIT: 229 ITR 383 (SC) Assam Company (India) Ltd. v. CIT

122 ITR 168High Court1980#7217 most cited

What is 0 (SC) National Thermal Power Limited v. CIT: 229 ITR 383 (SC) Assam Company (India) Ltd. v. CIT authority for?

An assessing officer is duty-bound to compute the income of an assessee in accordance with the law, irrespective of any admission made by the assessee. The purpose of assessment is to correctly determine taxable income as per the Act.

15

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2015 to 2026.

Also referred to as

National Thermal Power Limited v. CIT · CIT v. Mahalaxmi Sugar Mills Co. Ltd · Assam Company (India) Ltd. v. CIT · Nathmal Bankatlal Parikh & Co. V. CIT · purpose of assessment · correctly determine taxable income · accordance with law · admission relevant but not conclusive · section 132(4) · section 143(3) · section 147 · section 37(1) · section 133(6) · section 69A · section 131(1A) · section 132

Sections most often in play

Section 132(4)Section 143(3)Section 147Section 37(1)Section 133(6)Section 69ASection 131(1A)Section 132

Issues it is cited on

gaarsection 65(b)section 181section 194qsection 193section 65b(4)section 158bb(1)retraction of statementsection 158bbsection 158b(b)section 65bsection 65

Judgments citing 0 (SC) National Thermal Power Limited v. CIT: 229 ITR 383 (SC) Assam Company (India) Ltd. v. CIT

Deputy Commissioner of Income Tax, Delhi vs. M/S Vestige Marketing Private Limited, Delhi

ITA 7842/DEL/2025[2022-23]Status: DisposedITAT Delhi20 Mar 2026AY 2022-23

Bench: Shri Before Shri Satbeer Singh Godarabefore Shri Before Shri Satbeer Singh Godarasatbeer Singh Godara & Satbeer Singh Godara & And & Shri Naveen Chandra Shri Naveen Chandra, , , Shri Naveen Chandra Shri Naveen Chandra

For Appellant: Shri Amit Goel and Shri Pranav Yadav, Advocate
Section 132Section 143(3)Section 147Section 37Section 37(1)Section 69A

…law: " CIT vs. Mahalaxmi Sugar Mills Co. Ltd: 160 ITR 920 (SC) " National Thermal Power Limited v. CIT: 229 ITR 383 (SC) 21 ITA-5515/Del/2025 & 13 others " Assam Company (India) Ltd. vs. CIT: 256 ITR 423 (Gauhati) " Nathmal Bankatlal Parikh & Co. V. CIT: 122 ITR 168 (AP FB) " CIT V. Smt. Archana R. Dhanswatay: 136 ITR 355 (Bom) " Chokshi Metal Refinery Vs CIT: 107 ITR 63 (Guj.) " Circular No. 14 (XL-35), dated 11.4.1955 The aforesaid decisions, it will be kindly appreciated, make it amply clear that the purpose of the assessment is to correctly determine the taxable income of the assessee in accordance with…

Deputy Commissioner of Income Tax, Delhi vs. M/S Vestige Marketing Private Limited, Delhi

ITA 7841/DEL/2025[2021-22]Status: DisposedITAT Delhi20 Mar 2026AY 2021-22

Bench: Shri Satbeer Singh Godara & Shri Naveen Chandra

Section 132Section 133(6)Section 143(3)Section 147Section 37Section 37(1)Section 69A

…ute income of the assessee in accordance with law: CIT vs. Mahalaxmi Sugar Mills Co. Ltd: 160 ITR 920 (SC) National Thermal Power Limited v. CIT: 229 ITR 383 (SC) Assam Company (India) Ltd. vs. CIT: 256 ITR 423 (Gauhati) Nathmal Bankatlal Parikh & Co. V. CIT: 122 ITR 168 (AP FB) CIT V. Smt. Archana R. Dhanswatay: 136 ITR 355 (Bom) Chokshi Metal Refinery Vs CIT: 107 ITR 63 (Guj.) Circular No. 14 (XL-35), dated 11.4.1955 The aforesaid decisions, it will be kindly appreciated, make it amply clear that the purpose of the assessment is to correctly determine the taxable income of the assessee in accordance with the pr…

Deputy Commissioner of Income Tax, Delhi vs. M/S Vestige Marketing Private Limited, Delhi

ITA 7840/DEL/2025[2020-21]Status: DisposedITAT Delhi20 Mar 2026AY 2020-21

Bench: Shri Before Shri Satbeer Singh Godarabefore Shri Before Shri Satbeer Singh Godarasatbeer Singh Godara & Satbeer Singh Godara & And & Shri Naveen Chandra Shri Naveen Chandra, , , Shri Naveen Chandra Shri Naveen Chandra

For Appellant: Shri Amit Goel and Shri Pranav Yadav, Advocate
Section 132Section 143(3)Section 147Section 37Section 37(1)Section 69A

…law: " CIT vs. Mahalaxmi Sugar Mills Co. Ltd: 160 ITR 920 (SC) " National Thermal Power Limited v. CIT: 229 ITR 383 (SC) 21 ITA-5515/Del/2025 & 13 others " Assam Company (India) Ltd. vs. CIT: 256 ITR 423 (Gauhati) " Nathmal Bankatlal Parikh & Co. V. CIT: 122 ITR 168 (AP FB) " CIT V. Smt. Archana R. Dhanswatay: 136 ITR 355 (Bom) " Chokshi Metal Refinery Vs CIT: 107 ITR 63 (Guj.) " Circular No. 14 (XL-35), dated 11.4.1955 The aforesaid decisions, it will be kindly appreciated, make it amply clear that the purpose of the assessment is to correctly determine the taxable income of the assessee in accordance with…

Deputy Commissioner of Income Tax, Delhi vs. M/S Vestige Marketing Private Limited, Delhi

ITA 7838/DEL/2025[2018-19]Status: DisposedITAT Delhi20 Mar 2026AY 2018-19

Bench: Shri Satbeer Singh Godara & Shri Naveen Chandra

For Appellant: Shri Amit Goel andFor Respondent: Ms. Monika Singh, CIT-DR
Section 132Section 133(6)Section 143(3)Section 147Section 37Section 37(1)Section 69A

…ute income of the assessee in accordance with law: CIT vs. Mahalaxmi Sugar Mills Co. Ltd: 160 ITR 920 (SC) National Thermal Power Limited v. CIT: 229 ITR 383 (SC) Assam Company (India) Ltd. vs. CIT: 256 ITR 423 (Gauhati) Nathmal Bankatlal Parikh & Co. V. CIT: 122 ITR 168 (AP FB) CIT V. Smt. Archana R. Dhanswatay: 136 ITR 355 (Bom) Chokshi Metal Refinery Vs CIT: 107 ITR 63 (Guj.) Circular No. 14 (XL-35), dated 11.4.1955 The aforesaid decisions, it will be kindly appreciated, make it amply clear that the purpose of the assessment is to correctly determine the taxable income of the assessee in accordance with the pr…

Vestige Marketing Pvt Ltd, Delhi vs. DCIT Central Circle -05, Delhi

ITA 5521/DEL/2025[2024-25]Status: DisposedITAT Delhi20 Mar 2026AY 2024-25

Bench: Shri Before Shri Satbeer Singh Godarabefore Shri Before Shri Satbeer Singh Godarasatbeer Singh Godara & Satbeer Singh Godara & And & Shri Naveen Chandra Shri Naveen Chandra, , , Shri Naveen Chandra Shri Naveen Chandra

For Appellant: Shri Amit Goel and Shri Pranav Yadav, Advocate
Section 132Section 143(3)Section 147Section 37Section 37(1)Section 69A

…law: " CIT vs. Mahalaxmi Sugar Mills Co. Ltd: 160 ITR 920 (SC) " National Thermal Power Limited v. CIT: 229 ITR 383 (SC) 21 ITA-5515/Del/2025 & 13 others " Assam Company (India) Ltd. vs. CIT: 256 ITR 423 (Gauhati) " Nathmal Bankatlal Parikh & Co. V. CIT: 122 ITR 168 (AP FB) " CIT V. Smt. Archana R. Dhanswatay: 136 ITR 355 (Bom) " Chokshi Metal Refinery Vs CIT: 107 ITR 63 (Guj.) " Circular No. 14 (XL-35), dated 11.4.1955 The aforesaid decisions, it will be kindly appreciated, make it amply clear that the purpose of the assessment is to correctly determine the taxable income of the assessee in accordance with…

Vestige Marketing Pvt Ltd, Delhi vs. DCIT, Central Circle-05, Delhi

ITA 5520/DEL/2025[2023-24]Status: DisposedITAT Delhi20 Mar 2026AY 2023-24

Bench: Shri Satbeer Singh Godara & Shri Naveen Chandra

Section 132Section 133(6)Section 143(3)Section 147Section 37Section 37(1)Section 69A

…ute income of the assessee in accordance with law: CIT vs. Mahalaxmi Sugar Mills Co. Ltd: 160 ITR 920 (SC) National Thermal Power Limited v. CIT: 229 ITR 383 (SC) Assam Company (India) Ltd. vs. CIT: 256 ITR 423 (Gauhati) Nathmal Bankatlal Parikh & Co. V. CIT: 122 ITR 168 (AP FB) CIT V. Smt. Archana R. Dhanswatay: 136 ITR 355 (Bom) Chokshi Metal Refinery Vs CIT: 107 ITR 63 (Guj.) Circular No. 14 (XL-35), dated 11.4.1955 The aforesaid decisions, it will be kindly appreciated, make it amply clear that the purpose of the assessment is to correctly determine the taxable income of the assessee in accordance with the pr…

Vestige Marketing Pvt Ltd, Delhi vs. DCIT, Central Circle-05, Delhi

ITA 5517/DEL/2025[2020-21]Status: DisposedITAT Delhi20 Mar 2026AY 2020-21

Bench: Shri Satbeer Singh Godara & Shri Naveen Chandra

Section 132Section 133(6)Section 143(3)Section 147Section 37Section 37(1)Section 69A

…ute income of the assessee in accordance with law: CIT vs. Mahalaxmi Sugar Mills Co. Ltd: 160 ITR 920 (SC) National Thermal Power Limited v. CIT: 229 ITR 383 (SC) Assam Company (India) Ltd. vs. CIT: 256 ITR 423 (Gauhati) Nathmal Bankatlal Parikh & Co. V. CIT: 122 ITR 168 (AP FB) CIT V. Smt. Archana R. Dhanswatay: 136 ITR 355 (Bom) Chokshi Metal Refinery Vs CIT: 107 ITR 63 (Guj.) Circular No. 14 (XL-35), dated 11.4.1955 The aforesaid decisions, it will be kindly appreciated, make it amply clear that the purpose of the assessment is to correctly determine the taxable income of the assessee in accordance with the pr…

Vestige Marketing Pvt. Ltd., Delhi vs. DCIT, Central Circle- 05, Delhi

ITA 5515/DEL/2025[2018-19]Status: DisposedITAT Delhi20 Mar 2026AY 2018-19

Bench: Shri Satbeer Singh Godara & Shri Naveen Chandra

For Appellant: Shri Amit Goel andFor Respondent: Ms. Monika Singh, CIT-DR
Section 132Section 133(6)Section 143(3)Section 147Section 37Section 37(1)Section 69A

…ute income of the assessee in accordance with law: CIT vs. Mahalaxmi Sugar Mills Co. Ltd: 160 ITR 920 (SC) National Thermal Power Limited v. CIT: 229 ITR 383 (SC) Assam Company (India) Ltd. vs. CIT: 256 ITR 423 (Gauhati) Nathmal Bankatlal Parikh & Co. V. CIT: 122 ITR 168 (AP FB) CIT V. Smt. Archana R. Dhanswatay: 136 ITR 355 (Bom) Chokshi Metal Refinery Vs CIT: 107 ITR 63 (Guj.) Circular No. 14 (XL-35), dated 11.4.1955 The aforesaid decisions, it will be kindly appreciated, make it amply clear that the purpose of the assessment is to correctly determine the taxable income of the assessee in accordance with the pr…

ACIT, New Delhi vs. M/S. Shyam Sunder Jindal, New Delhi

In the result the appeal of the Revenue is dismissed

ITA 5671/DEL/2016[2012-13]Status: DisposedITAT Delhi21 May 2025AY 2012-13

Bench: SHRI YOGESH KUMAR U.S. (Judicial Member), SHRI MANISH AGARWAL (Accountant Member)

Section 127Section 132Section 132(4)Section 133ASection 142(1)Section 143(2)Section 250(6)

…me of the assessee in accordance with law:  CIT vs. Mahalaxmi Sugar Mills Co. Ltd: 160 ITR 920 (SC)  National Thermal Power Limited v. CIT: 229 ITR 383 (SC)  Assam Company (India) Ltd. vs. CIT: 256 ITR 423 (Gauhati)  Nathmal Bankatlal Parikh & Co. V. CIT: 122 ITR 168 (AP FB)  CIT V. Smt. Archana R. Dhanswatay: 136 ITR 355 (Bom)  Chokshi Metal Refinery Vs CIT: 107 ITR 63 (Guj.)  Circular No. 14 (XL-35), dated 11.4.1955 43. The aforesaid decisions, it will be kindly appreciated, make it amply clear that the purpose of the assessment is to correctly determine the taxable income of the assessee in accordance w…

M/S Jila Sahakari Kendriya Bank Maryadit, Mandsaur vs. The DCIT, Ratlam

In the result Ground No.1 & 2 raised by the

ITA 386/IND/2017[2012-13]Status: DisposedITAT Indore17 Aug 2018AY 2012-13

Bench: Shri Kul Bharat & Shri Manish Boradassessment Year: 2012-13 Jila Sahakari Kendriya Dcit, Ratlam Bank Maryadit, Vs. Mhow-Neemuch Road, Mandsaur (M.P) (Appellant) (Respondent ) Pan No.Aaatj2383F Revenue By Shri Lalchand, Cit Assessee By Shri S.S. Deshpande,Ca Date Of Hearing 25.7.2018 Date Of 17.8.2018 Pronouncement

Section 143(3)Section 36(1)(viia)Section 36(1)(viii)

…rt of the AO to draw attention of the assessee to the lawful relief or deduction. The attention is drawn to the following decision: 1. CIT vs Archana Dhanwate 136 ITR 355 (BOM) 2. CIT vs KN Oil Industries 142 ITR 13 (MP) 3. Nathmal Bankatlal Parikh vs CIT 122 ITR 168 5. Per contra The Ld. Departmental representative submitted that the assessee has not claimed the deduction under the correct section not is a nature of expenditure similar because the assessee has claimed the expenditure towards special reserve fund created for long term finance and now assesssee is pleading that it may be allowed deduction…

Punjab Chemicals & Crop. Protection Ltd., Chandigarh vs. DCIT, Chandigarh

The appeals of the assessee are allowed for statistical purposes

ITA 100/CHANDI/2014[2009-10]Status: DisposedITAT Chandigarh23 Jul 2018AY 2009-10

Bench: Smt. Diva Singh & Dr. B.R.R. Kumarassessment Year: 2008-09

For Appellant: Shri. Anil KhannaFor Respondent: Mrs. Mona Mohanty
Section 111ASection 115Section 115JSection 14ASection 234BSection 6(1)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH’B’, CHANDIGARH BEFORE SMT. DIVA SINGH, JUDICIAL MEMBER AND DR. B.R.R. KUMAR, ACCOUNTANT MEMBER Assessment Year: 2008-09 M/s Punjab Chemicals & Crop. Vs. The Addl. CIT Protection Ltd. Range IV SCO 417-418, Sector 35-C Chandigarh Chandigarh PAN No. AAACP9904H Assessment Year: 2009-10 M/s Punjab Chemicals & Crop. Vs. The DCIT Protection Ltd. Circle 4(1) SCO 183, Madhya Marg Chandigarh Sector 26, Chandigarh (Appellant) (Respondent) Appellant By : Shri. Anil Khanna Respondent By : Mrs. Mona Mohanty Date of hearing : 16/07/2018 Date of Pronouncement : 23/07/2018…

M/S Punjab Chemicals & Crop. Protection Ltd., Chandigarh vs. Addl. CIT, Chandigarh

The appeals of the assessee are allowed for statistical purposes

ITA 60/CHANDI/2013[2008-09]Status: DisposedITAT Chandigarh23 Jul 2018AY 2008-09

Bench: Smt. Diva Singh & Dr. B.R.R. Kumarassessment Year: 2008-09

For Appellant: Shri. Anil KhannaFor Respondent: Mrs. Mona Mohanty
Section 111ASection 115Section 115JSection 14ASection 234BSection 6(1)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH’B’, CHANDIGARH BEFORE SMT. DIVA SINGH, JUDICIAL MEMBER AND DR. B.R.R. KUMAR, ACCOUNTANT MEMBER Assessment Year: 2008-09 M/s Punjab Chemicals & Crop. Vs. The Addl. CIT Protection Ltd. Range IV SCO 417-418, Sector 35-C Chandigarh Chandigarh PAN No. AAACP9904H Assessment Year: 2009-10 M/s Punjab Chemicals & Crop. Vs. The DCIT Protection Ltd. Circle 4(1) SCO 183, Madhya Marg Chandigarh Sector 26, Chandigarh (Appellant) (Respondent) Appellant By : Shri. Anil Khanna Respondent By : Mrs. Mona Mohanty Date of hearing : 16/07/2018 Date of Pronouncement : 23/07/2018…

DCIT, New Delhi vs. M/S Dlf Ltd., New Delhi

In the result, the appeal of the assessee is partly allowed and the appeal of the Revenue is dismissed

ITA 4342/DEL/2012[2007-08]Status: DisposedITAT Delhi01 Nov 2017AY 2007-08

Bench: Shri B.P. Jain & Shri K.N. Chary.

For Appellant: Shri R.S. Singhvi, CAFor Respondent: Ms. Renu Amitabh, CIT-DR
Section 142Section 143(3)Section 14ASection 250Section 40

…vs Mahalakshmi Textile Mills Limited 66 ITR 710 (SC) b. CIT v. Modi Industries Ltd. 197 Taxman 76 (Delhi HC) c. CIT vs. Chowgule And Co.Pvt. Ltd. 214 / ITR / 523 (Bom) d. CIT v. Gitanjali Mills Ltd. 265 ITR 681 (Mad) e. Nathmal Bankatlal Works Co. Ltd. v CIT 122 ITR 168 (AP HC) f. CIT v. Janakram Mills Ltd 275 ITR 403 (Mad) 26. On the other hand, ld. DR relied upon the orders of lower authorities. It was contended that the expense under dispute are in AO. In support of her contention, she relied upon following decisions : a. Bharat Gears ltd. v. CIT 12 taxmann.com 256 b. Madras Industrial investment Corp Ltd. v…

Dlf Ltd., New Delhi vs. Addl. CIT, New Delhi

In the result, the appeal of the assessee is partly allowed and the appeal of the Revenue is dismissed

ITA 3846/DEL/2012[2007-08]Status: DisposedITAT Delhi01 Nov 2017AY 2007-08

Bench: Shri B.P. Jain & Shri K.N. Chary.

For Appellant: Shri R.S. Singhvi, CAFor Respondent: Ms. Renu Amitabh, CIT-DR
Section 142Section 143(3)Section 14ASection 250Section 40

…vs Mahalakshmi Textile Mills Limited 66 ITR 710 (SC) b. CIT v. Modi Industries Ltd. 197 Taxman 76 (Delhi HC) c. CIT vs. Chowgule And Co.Pvt. Ltd. 214 / ITR / 523 (Bom) d. CIT v. Gitanjali Mills Ltd. 265 ITR 681 (Mad) e. Nathmal Bankatlal Works Co. Ltd. v CIT 122 ITR 168 (AP HC) f. CIT v. Janakram Mills Ltd 275 ITR 403 (Mad) 26. On the other hand, ld. DR relied upon the orders of lower authorities. It was contended that the expense under dispute are in AO. In support of her contention, she relied upon following decisions : a. Bharat Gears ltd. v. CIT 12 taxmann.com 256 b. Madras Industrial investment Corp Ltd. v…

Bses Rajdhani Power Ltd., New Delhi vs. ACIT, New Delhi

The appeal is partly allowed

ITA 3688/DEL/2011[2005-06]Status: DisposedITAT Delhi05 Oct 2015AY 2005-06

Bench: Shri I.C. Sudhir & Shri Inturi Rama Rao Assessment Year : 2005-06 Bses Rajdhani Power Ltd., Vs. Assistant Cit, Bses Bhawan, Nehru Place, Circle-3(1), New Delhi. New Delhi. (Pan: Aagcs3187H) (Appellant) (Respondent) Assessment Year: 2005-06 Deputy Cit, Vs. Bses Rajdhani Power Ltd., Circle 3(1), Bses Bhavan, Nehru Place, New Delhi. New Delhi. (Pan: Aagcs3187H) (Appellant) (Respondent) Assessment Year : 2006-07 Bses Rajdhani Power Ltd., Vs. Assistant Cit, Bses Bhawan, Nehru Place, Circle-3(1), New Delhi. New Delhi. (Pan: Aagcs3187H) (Appellant) (Respondent) Assessment Year: 2006-07 Deputy Cit, Vs. Bses Rajdhani Power Ltd., Circle 3(1), Bses Bhavan, Nehru Place, New Delhi. New Delhi. (Pan: Aagcs3187H) (Appellant) (Respondent)

Section 154

…ay not have claimed in the return of income: - CIT vs. Mahalaxmi Sugar Mills Co. Ltd: 160 ITR 920 (SC) - National Thermal Power Limited v. CIT: 229 ITR 383 (SC) - Assam Company (India) Ltd. vs. CIT: 256 ITR 423 (Gau.) - Nathmal Bankatlal Parikh & Co. V. CIT: 122 ITR 168 (AP –FB) - CIT V. Smt. Archana R. Dhanswatay: 136 ITR 355 (Bom) - Smt. Shen Lata Jain V. CIT: 192 CTR 50 (J&K) 14.16 In view of the aforesaid submissions and the cited decisions, the Learned AR submitted that the assessing officer may kindly be directed to reduce the service line deposits from the cost of assets falling under the ‘plant and mach…

0 (SC) National Thermal Power Limited v. CIT: 229 ITR 383 (SC) Assam Company (India) Ltd. v. CIT (122 ITR 168) — Cited in 15 Judgments | BharatTax