104 ITR 190 (Mad.), CIT v. J.K.A. Subramania Chettiar

123 ITR 125High Court1980#22348 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2018.

Judgments citing 104 ITR 190 (Mad.), CIT v. J.K.A. Subramania Chettiar

SOHANLAL M JAIN,MUMBAI vs. ITO 2(1), THANE

In the result appeal of the assessee in ITA no

ITA 5776/MUM/2013[2005-06]Status: DisposedITAT Mumbai27 Mar 2018AY 2005-06

Bench: Shri Mahavir Singh & Shri Ramit Kochar

For Appellant: Shri. Vimal PunamiyaFor Respondent: Shri. V. Justin (DR)
Section 143(3)Section 271(1)(c)

…e cases of filing of revised return of income showing higher income due to restrain and fear and suspected concealment by the A.O., penalty is held to be imposable by the Hon'ble Court in the cases of Hakam Singh and others, 124 ITR 228 (All.) and Radheshyam, 123 ITR 125 (All.) 4.1 I have also gone through the case laws relied by the appellant and find that these case laws pertained to those circumstances where the surrender was made on the condition that no penalty would be leviable or the surrender was made to buy mental peace and avoid litigation. However, in the present case of appellant, those conditions are…

ACIT 8(3) (OSD), MUMBAI vs. CONFIDENCE PETROLEUM INIDA LTD, MUMBAI

In the result, this appeal filed by the assessee may be treated as partly allowed

ITA 4276/MUM/2011[2006-07]Status: DisposedITAT Mumbai20 May 2016AY 2006-07

Bench: Shri Joginder Singh & Shri Ashwani Tanejaassessment Year: 2006-07 Acit 8(3)(Osd) Confidence Petroleum India R.No.210 Ltd, बनाम/ Aayakar Bhavan, Gate No.2, D.R. Container, S Vs. M.K. Rd. Jijamata, Nagar, Mahul Chembur, Mumbai-400020 Mumbai-400074 (Revenue) (Respondent) P.A. No.Aaacd3658C Assessment Year: 2006-07 Confidence Petroleum India Acit 8(3)(Osd) Ltd, बनाम/ R.No.210 Gate No.2, D.R. Container, S Aayakar Bhavan, Vs. Jijamata, Nagar, Mahul M.K. Rd. Chembur, Mumbai-400074 Mumbai-400020 (Assessee) (Revenue) P.A. No. Aajcs 6315G

Section 143(3)Section 144

…d section 139(5) would apply only when there is omission or wrong statement which has a bearing on assessment - Halima Fancy Stores v. CIT [1976] 104 ITR 190 (Mad.), CIT v. J.K.A. Subramania Chettiar [1977] 110 ITR 602 (Mad.), Addl. CIT v. Radhey Shyam [1980] 123 ITR 125 (All.). To file a revised return, no prior permission is required - Waman Padmanabh Dande v. CIT [1952] 22 ITR 339 (Nag.). According to the plain language of section 139(5), it would apply when return of income is filed pursuant to section 139(1) or under section 142(1). 2.3.7 Therefore, the position of law is very clear, the moment a revised re…

CONFIDENCE PETROLEUM INDIA LIMITED,MUMBAI vs. I.T.O. 8(1)(2), MUMBAI

In the result, this appeal filed by the assessee may be treated as partly allowed

ITA 1608/MUM/2011[2006-07]Status: DisposedITAT Mumbai20 May 2016AY 2006-07

Bench: Shri Joginder Singh & Shri Ashwani Tanejaassessment Year: 2006-07 Acit 8(3)(Osd) Confidence Petroleum India R.No.210 Ltd, बनाम/ Aayakar Bhavan, Gate No.2, D.R. Container, S Vs. M.K. Rd. Jijamata, Nagar, Mahul Chembur, Mumbai-400020 Mumbai-400074 (Revenue) (Respondent) P.A. No.Aaacd3658C Assessment Year: 2006-07 Confidence Petroleum India Acit 8(3)(Osd) Ltd, बनाम/ R.No.210 Gate No.2, D.R. Container, S Aayakar Bhavan, Vs. Jijamata, Nagar, Mahul M.K. Rd. Chembur, Mumbai-400074 Mumbai-400020 (Assessee) (Revenue) P.A. No. Aajcs 6315G

Section 143(3)Section 144

…d section 139(5) would apply only when there is omission or wrong statement which has a bearing on assessment - Halima Fancy Stores v. CIT [1976] 104 ITR 190 (Mad.), CIT v. J.K.A. Subramania Chettiar [1977] 110 ITR 602 (Mad.), Addl. CIT v. Radhey Shyam [1980] 123 ITR 125 (All.). To file a revised return, no prior permission is required - Waman Padmanabh Dande v. CIT [1952] 22 ITR 339 (Nag.). According to the plain language of section 139(5), it would apply when return of income is filed pursuant to section 139(1) or under section 142(1). 2.3.7 Therefore, the position of law is very clear, the moment a revised re…

104 ITR 190 (Mad.), CIT v. J.K.A. Subramania Chettiar (123 ITR 125) — Cited in 3 Judgments | BharatTax