Ahmedabad Electricity Co. Ltd. v. CIT

199 ITR 351High Court1993#162 most cited

What is Ahmedabad Electricity Co. Ltd. v. CIT authority for?

Appellate authorities can consider additional grounds for deduction, even if not originally claimed before the Assessing Officer or Appellate Assistant Commissioner, provided the facts are not disputed and it pertains to a legal claim for correct tax liability. This is because the purpose of an appeal is to ascertain the correct tax liability.

441

judgments rely on this decision, according to BharatTax’s citation analysis of 367,181 Indian tax judgments — from 2015 to 2026.

Also referred to as

Ahmedabad Electricity Co. Ltd. v. CIT · 199 ITR 351 · Bombay HC · additional grounds · appellate authority · legal claim · ascertain correct tax liability · revenue account deduction

Also reported as

66 Taxmann 27

Sections most often in play

Section 143(3)Section 148Section 147Section 1961Section 153ASection 139(1)Section 132Section 153C

Issues it is cited on

section 253(2)section 253(1)section 119chief commissionersection 115jsection 254cross objectionfinal assessment ordersection 29section 234bsection 43draft assessment order

Judgments citing Ahmedabad Electricity Co. Ltd. v. CIT

ACIT Circle-3(1)(2), Mumbai vs. Export Credit Guarantee Corporation of India Ltd., Mumbai

In the result, assessee’s appeals are allowed and Revenue’s appeals are dismissed

ITA 4077/MUM/2018[2012-13]Status: DisposedITAT Mumbai12 Dec 2019AY 2012-13

Bench: Shri Shamim Yahya (Am) & Shri Pawan Singh (Jm)

Section 143(3)Section 14ASection 44

…. In this regard, reliance is placed upon the following decisions rendered by various Courts. i. National Thermal Power Corporation v. CIT [229ITR 383(SC) ii. Jute Corporation of India Ltd. v. CIT [187 ITR 688 (SC) iii. Ahmadabad Electricity Co, Ltd. v. CIT [199 ITR 351 (Bom) (FB) In view of the above, it is most humbly submitted that the enclosed additional grounds may kindly be admitted and adjudicated upon by Your Honours.” 5. Assessee-company is engaged in the business of export credit insurance for exporters, domestic credit insurance, full fledged factoring services and administrative services. Since fac…

Ecgc Limited, Mumbai vs. DCIT - Circle-3(1)(2), Mumbai

In the result, assessee’s appeals are allowed and Revenue’s appeals are dismissed

ITA 3569/MUM/2018[2011-12]Status: DisposedITAT Mumbai12 Dec 2019AY 2011-12

Bench: Shri Shamim Yahya (Am) & Shri Pawan Singh (Jm)

Section 143(3)Section 14ASection 44

…. In this regard, reliance is placed upon the following decisions rendered by various Courts. i. National Thermal Power Corporation v. CIT [229ITR 383(SC) ii. Jute Corporation of India Ltd. v. CIT [187 ITR 688 (SC) iii. Ahmadabad Electricity Co, Ltd. v. CIT [199 ITR 351 (Bom) (FB) In view of the above, it is most humbly submitted that the enclosed additional grounds may kindly be admitted and adjudicated upon by Your Honours.” 5. Assessee-company is engaged in the business of export credit insurance for exporters, domestic credit insurance, full fledged factoring services and administrative services. Since fac…

Deputy Commissioner of Income Tax 1 (1), Indore vs. M/S Agrawal Coal Corp. Pvt. Ltd., Indore

In the result all the three appeals of the revenue are

ITA 803/IND/2018[2014-15]Status: DisposedITAT Indore28 Nov 2019AY 2014-15

Bench: Hon’Ble Kul Bharat & Hon’Ble Manish Borad

Section 143(3)Section 14A

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE HON’BLE KUL BHARAT, JUDICIAL MEMBER AND HON’BLE MANISH BORAD, ACCOUNTANT MEMBER ITA Nos. 801 to 803/Ind/2018 Assessment Years 2012-13 to 2014-15 DCIT 1(1) M/s. Agrawal Coal Corporation Indore Vs. Pvt.Ltd, 5, Yashwant Niwas Road, Indore (Revenue) (Respondent ) PAN No. AACCA8468K ITA Nos. 778/Ind/2018 & C.O.No.23 & 24/Ind/2019 Assessment Years 2013-14 & 2014-15 M/s. Agrawal Coal Corporation DCIT 1(1) Pvt.Ltd, Vs. Indore 5, Yashwant Niwas Road, Indore (Appellant) (Respondent ) PAN No. AACCA8468K Revenue by…

DCIT !(1) Indore, Indore vs. Agrawal Coal Corporation (P) Ltd., Indore

In the result all the three appeals of the revenue are

ITA 802/IND/2018[2013-14]Status: DisposedITAT Indore28 Nov 2019AY 2013-14

Bench: Hon’Ble Kul Bharat & Hon’Ble Manish Borad

Section 143(3)Section 14A

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE HON’BLE KUL BHARAT, JUDICIAL MEMBER AND HON’BLE MANISH BORAD, ACCOUNTANT MEMBER ITA Nos. 801 to 803/Ind/2018 Assessment Years 2012-13 to 2014-15 DCIT 1(1) M/s. Agrawal Coal Corporation Indore Vs. Pvt.Ltd, 5, Yashwant Niwas Road, Indore (Revenue) (Respondent ) PAN No. AACCA8468K ITA Nos. 778/Ind/2018 & C.O.No.23 & 24/Ind/2019 Assessment Years 2013-14 & 2014-15 M/s. Agrawal Coal Corporation DCIT 1(1) Pvt.Ltd, Vs. Indore 5, Yashwant Niwas Road, Indore (Appellant) (Respondent ) PAN No. AACCA8468K Revenue by…

Deputy Commissioner of Income Tax 1, Indore vs. M/S Agrawal Coal Corp. Pvt. Ltd., Indore

In the result all the three appeals of the revenue are

ITA 801/IND/2018[2012-13]Status: DisposedITAT Indore28 Nov 2019AY 2012-13

Bench: Hon’Ble Kul Bharat & Hon’Ble Manish Borad

Section 143(3)Section 14A

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE HON’BLE KUL BHARAT, JUDICIAL MEMBER AND HON’BLE MANISH BORAD, ACCOUNTANT MEMBER ITA Nos. 801 to 803/Ind/2018 Assessment Years 2012-13 to 2014-15 DCIT 1(1) M/s. Agrawal Coal Corporation Indore Vs. Pvt.Ltd, 5, Yashwant Niwas Road, Indore (Revenue) (Respondent ) PAN No. AACCA8468K ITA Nos. 778/Ind/2018 & C.O.No.23 & 24/Ind/2019 Assessment Years 2013-14 & 2014-15 M/s. Agrawal Coal Corporation DCIT 1(1) Pvt.Ltd, Vs. Indore 5, Yashwant Niwas Road, Indore (Appellant) (Respondent ) PAN No. AACCA8468K Revenue by…

M/S Agrawal Coal Corp. Pvt. Ltd., Indore vs. Deputy Commissioner of Income Tax 1, Indore

In the result all the three appeals of the revenue are

ITA 778/IND/2018[2012-13]Status: DisposedITAT Indore28 Nov 2019AY 2012-13

Bench: Hon’Ble Kul Bharat & Hon’Ble Manish Borad

Section 143(3)Section 14A

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE HON’BLE KUL BHARAT, JUDICIAL MEMBER AND HON’BLE MANISH BORAD, ACCOUNTANT MEMBER ITA Nos. 801 to 803/Ind/2018 Assessment Years 2012-13 to 2014-15 DCIT 1(1) M/s. Agrawal Coal Corporation Indore Vs. Pvt.Ltd, 5, Yashwant Niwas Road, Indore (Revenue) (Respondent ) PAN No. AACCA8468K ITA Nos. 778/Ind/2018 & C.O.No.23 & 24/Ind/2019 Assessment Years 2013-14 & 2014-15 M/s. Agrawal Coal Corporation DCIT 1(1) Pvt.Ltd, Vs. Indore 5, Yashwant Niwas Road, Indore (Appellant) (Respondent ) PAN No. AACCA8468K Revenue by…

Kanchan Gaurav Raimalani, Mumbai vs. ACIT 13(3), Mumbai

In the result, appeal of the assessee is allowed

ITA 4399/MUM/2018[2007-08]Status: DisposedITAT Mumbai13 Nov 2019AY 2007-08

Bench: Shri Pawan Singh & Shri Rajesh Kumarsmt. Kanchan Gaurav Raimalani, Acit - 19(3) 1605, Raheja Classique, Mumbai. Bldg. No.4, New Link Road, Vs. Andheri (West), Mumbai-400053. Pan: Ahapr0883M Appellant Respondent Appellant By : Shri K. Gopal With Ms. Neha Paranjpe (Ars) Respondent By : Shri Akhtar H. Ansari (Sr. Dr)

For Appellant: Shri K. Gopal with Ms. Neha Paranjpe (ARs)For Respondent: Shri Akhtar H. Ansari (Sr. DR)
Section 132Section 143(3)Section 147Section 148Section 254(1)Section 68

…of appeal. In support of his submission, the ld. AR of the assessee relied upon the decision of National Thermal Corporation Ltd. (NTPC) [229 ITR 383(SC)] and full bench decision of Hon’ble Bombay High Court in Ahmadabad Electricity Company Ltd. Vs. CIT [199 ITR 351 (Bom) (FB)]. 4 ITA No. 4399 Mum 2018-Smt. Kanchan Gaurav Raimalani. 6. On the other hand, the ld. Departmental Representative (DR) for the revenue submits that assessee has not raised ground at earlier stage and now the assessee is precluded from raising the additional ground of appeal as per the provision of section 124(3) of the Act. The ld…

Van Oord India P.Ltd, Mumbai vs. DCIT RG 5(3), Mumbai

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

ITA 720/MUM/2015[2010-11]Status: DisposedITAT Mumbai11 Nov 2019AY 2010-11

Bench: Shri. A. D. Jain & Shri Rajesh Kumar

For Appellant: S/Shri Nishant Thakkar, RishiFor Respondent: Shri Rajeev Harit, D.R
Section 115VSection 143(3)Section 144C(13)Section 28Section 43CSection 92Section 92(1)Section 92CSection 92C(4)Section 92E

…rt in the cases of ‘National Thermal Power Co. Ltd. v. CIT’, 229 ITR 383 (SC) and ‘Jute Corporation of India Ltd. Vs. CIT’, 187 ITR 688 (SC), and the Full Bench decision of the Hon'ble Bombay High Court in the case of ‘Ahmedabad Electricity Co. Ltd. Vs. CIT’, 199 ITR 351 (Bom.). In fact, as rightly submitted on behalf of the assessee, this is the settled position of law, as has been held by the Hon'ble Bombay High Court in the case of ‘Ultratech Cement Ltd. Vs. ACIT’, 81 taxmann.com 74. It remains undisputed that this issue could not be raised either at the time of filing of the return of income on 15th October,…

ACIT-25(3), Mumbai vs. Shri Vishal R. Suchak, Mumbai

In the result, appeal filed by the Revenue is dismissed and the cross objection filed by the assessee is partly allowed as indicated above

ITA 2051/MUM/2018[2013-14]Status: DisposedITAT Mumbai29 Oct 2019AY 2013-14

Bench: Shri C.N. Prasad, Hon'Ble & Shri N.K. Pradhan, Hon'Bleasst. Commissioner Of Income-Tax – 25(3) V. Shri Vishal R. Suchak Room No. 601, C-10, 6Th Floor 302, Hareshitchha Chs Pratyakshkar Bhavan Ns Road – 4, Jvpd Scheme Bandra Kurla Complex, Bandra (E) Juhu, Vile Parle (W) Mumbai – 400 051 Mumbai – 400 056

For Appellant: Shri Vijay ShahFor Respondent: Shri Harkamal Sohi Sandhu
Section 2(14)Section 45Section 54Section 54F

…the case of CIT v. Debbie Allemao and Others [331 ITR 59]. Ld. Counsel for the assessee further placing reliance on the 5 C.O.No. 104/MUM/2019 Shri Vishal R. Suchak decision of the Hon'ble Bombay High Court in the case of Ahmedabad Electricity Co. Ltd v. CIT [199 ITR 351] submits that the additional ground raised by the assessee be admitted in view of the said decision wherein the Hon'ble Jurisdictional High Court held that the Tribunal had jurisdiction to permit additional grounds to be raised before it even though these might not have arisen from AAC’s Order, so long as these grounds were in respect of subject…

ACIT 2(1), Mumbai vs. Bajaj Electricals Ltd, Mumbai

In the result the appeals, of the assessee and Revenue, are partly allowed as indicated above

ITA 3811/MUM/2012[2008-09]Status: DisposedITAT Mumbai14 Oct 2019AY 2008-09

Bench: Sri Mahavir Singh, Jm & Sri M Balaganesh, Am आयकर अपील सुं./ Ita No. 3892/Mum/2011 (यिर्ाारण वर्ा / Assessment Years 2007-08) आयकर अपील सुं./ Ita No. 3789/Mum/2012 (यिर्ाारण वर्ा / Assessment Years 2008-09) Bajaj Electricals Limited The Asst. Commissioner Of 45/47, Bombay Lite Income Tax, (Osd), 2(1), बनाम/ Building, Veer Nariman Aayakar Bhavan, M.K. Road, Vs. Road, Fort Mumbai-400 001 Mumbai-400 020 (अपीलार्थी / Appellant) (प्रत्यर्थी/ Respondent) स्र्थायी लेखा सुं./Pan No. Aaacb2484Q आयकर अपील सुं./ Ita No. 4516/Mum/2011 (यिर्ाारण वर्ा / Assessment Years 2007-08) आयकर अपील सुं./ Ita No. 3811/Mum/2012 (यिर्ाारण वर्ा / Assessment Years 2008-09) The Asst. Commissioner Of Bajaj Electricals Limited Income Tax, (Osd), 2(1), 45/47, Bombay Lite Building, बनाम/ Aayakar Bhavan, M.K. Road, Veer Nariman Road, Fort Vs. Mumbai-400 020 Mumbai-400 001 (अपीलार्थी / Appellant) (प्रत्यर्थी/ Respondent) स्र्थायी लेखा सुं./Pan No. Aaacb2484Q

For Appellant: S/Shri Nitesh JoshiFor Respondent: Shri Sanjay Singh
Section 10(15)Section 143(3)Section 14A

…al Thermal Power Co. Ltd. vs. CIT (1998) 229 383 (SC) & ITAs No. 3892&4516/Mum/2011, 3789& 3811/Mum/2012 Jute Corporation Of India Ltd. (1991) 187 ITR 688 (SC) and full Bench decision of Bombay High court in the case of Ahmedabad Electricity Co. Ltd. (1993) 199 ITR 351 (Bom) (FB). We admit the ground adjudicate the same. We have heard the rival contentions and gone through the 11. facts and circumstances of the case. We noted that this issue has been settled by Hon’ble Supreme Court in the case of cit vs. K. Srinivasan (1972)83 ITR 346 (SC), wherein Hon’ble Supreme Court has considered the issue of super tax an…

Asst CIT 2(1), Mumbai vs. Bajaj Electricals Ltd, Mumbai

In the result the appeals, of the assessee and Revenue, are partly allowed as indicated above

ITA 4516/MUM/2011[2007-08]Status: DisposedITAT Mumbai14 Oct 2019AY 2007-08

Bench: Sri Mahavir Singh, Jm & Sri M Balaganesh, Am आयकर अपील सुं./ Ita No. 3892/Mum/2011 (यिर्ाारण वर्ा / Assessment Years 2007-08) आयकर अपील सुं./ Ita No. 3789/Mum/2012 (यिर्ाारण वर्ा / Assessment Years 2008-09) Bajaj Electricals Limited The Asst. Commissioner Of 45/47, Bombay Lite Income Tax, (Osd), 2(1), बनाम/ Building, Veer Nariman Aayakar Bhavan, M.K. Road, Vs. Road, Fort Mumbai-400 001 Mumbai-400 020 (अपीलार्थी / Appellant) (प्रत्यर्थी/ Respondent) स्र्थायी लेखा सुं./Pan No. Aaacb2484Q आयकर अपील सुं./ Ita No. 4516/Mum/2011 (यिर्ाारण वर्ा / Assessment Years 2007-08) आयकर अपील सुं./ Ita No. 3811/Mum/2012 (यिर्ाारण वर्ा / Assessment Years 2008-09) The Asst. Commissioner Of Bajaj Electricals Limited Income Tax, (Osd), 2(1), 45/47, Bombay Lite Building, बनाम/ Aayakar Bhavan, M.K. Road, Veer Nariman Road, Fort Vs. Mumbai-400 020 Mumbai-400 001 (अपीलार्थी / Appellant) (प्रत्यर्थी/ Respondent) स्र्थायी लेखा सुं./Pan No. Aaacb2484Q

For Appellant: S/Shri Nitesh JoshiFor Respondent: Shri Sanjay Singh
Section 10(15)Section 143(3)Section 14A

…al Thermal Power Co. Ltd. vs. CIT (1998) 229 383 (SC) & ITAs No. 3892&4516/Mum/2011, 3789& 3811/Mum/2012 Jute Corporation Of India Ltd. (1991) 187 ITR 688 (SC) and full Bench decision of Bombay High court in the case of Ahmedabad Electricity Co. Ltd. (1993) 199 ITR 351 (Bom) (FB). We admit the ground adjudicate the same. We have heard the rival contentions and gone through the 11. facts and circumstances of the case. We noted that this issue has been settled by Hon’ble Supreme Court in the case of cit vs. K. Srinivasan (1972)83 ITR 346 (SC), wherein Hon’ble Supreme Court has considered the issue of super tax an…

Bajaj Electricals Ltd, Mumbai vs. Asst CIT (OSD) 2(1), Mumbai

In the result the appeals, of the assessee and Revenue, are partly allowed as indicated above

ITA 3892/MUM/2011[2007-08]Status: DisposedITAT Mumbai14 Oct 2019AY 2007-08

Bench: Sri Mahavir Singh, Jm & Sri M Balaganesh, Am आयकर अपील सुं./ Ita No. 3892/Mum/2011 (यिर्ाारण वर्ा / Assessment Years 2007-08) आयकर अपील सुं./ Ita No. 3789/Mum/2012 (यिर्ाारण वर्ा / Assessment Years 2008-09) Bajaj Electricals Limited The Asst. Commissioner Of 45/47, Bombay Lite Income Tax, (Osd), 2(1), बनाम/ Building, Veer Nariman Aayakar Bhavan, M.K. Road, Vs. Road, Fort Mumbai-400 001 Mumbai-400 020 (अपीलार्थी / Appellant) (प्रत्यर्थी/ Respondent) स्र्थायी लेखा सुं./Pan No. Aaacb2484Q आयकर अपील सुं./ Ita No. 4516/Mum/2011 (यिर्ाारण वर्ा / Assessment Years 2007-08) आयकर अपील सुं./ Ita No. 3811/Mum/2012 (यिर्ाारण वर्ा / Assessment Years 2008-09) The Asst. Commissioner Of Bajaj Electricals Limited Income Tax, (Osd), 2(1), 45/47, Bombay Lite Building, बनाम/ Aayakar Bhavan, M.K. Road, Veer Nariman Road, Fort Vs. Mumbai-400 020 Mumbai-400 001 (अपीलार्थी / Appellant) (प्रत्यर्थी/ Respondent) स्र्थायी लेखा सुं./Pan No. Aaacb2484Q

For Appellant: S/Shri Nitesh JoshiFor Respondent: Shri Sanjay Singh
Section 10(15)Section 143(3)Section 14A

…al Thermal Power Co. Ltd. vs. CIT (1998) 229 383 (SC) & ITAs No. 3892&4516/Mum/2011, 3789& 3811/Mum/2012 Jute Corporation Of India Ltd. (1991) 187 ITR 688 (SC) and full Bench decision of Bombay High court in the case of Ahmedabad Electricity Co. Ltd. (1993) 199 ITR 351 (Bom) (FB). We admit the ground adjudicate the same. We have heard the rival contentions and gone through the 11. facts and circumstances of the case. We noted that this issue has been settled by Hon’ble Supreme Court in the case of cit vs. K. Srinivasan (1972)83 ITR 346 (SC), wherein Hon’ble Supreme Court has considered the issue of super tax an…

Raina Engineers, Mumbai vs. Asst CIT Panvel Cir, Mumbai

In the result, assessee’s appeal for the assessment year 2009-10 and 2011-12 are allowed and appeal for the assessment year 2010-11 is partly allowed

ITA 3640/MUM/2015[2010-11]Status: DisposedITAT Mumbai25 Sept 2019AY 2010-11

Bench: Shri M. Balaganesh (Am) & Shri Ram Lal Negi (Jm) Assessment Year: 2009-2010 M/S Raina Engineers, The Deputy Commissioner Of A-8, Shri Ram Industrial Estate, Income Tax, G.D. Ambedkar Road, 3Rd Floor, Trifed Tower, Wadala (W), Vs. Opp. Khanda Colony, Panvel, Mumbai - 400031 Navi Mumbai Pan: Aabfr6379J Assessment Year: 2010-2011 M/S Raina Engineers, The Asst. Commissioner Of A-8, Shri Ram Industrial Estate, Income Tax, G.D. Ambedkar Road, Panvel Circle, Wadala (West), Vs. Panvel Mumbai - 400031 Pan: Aabfr6379J (Appellant) (Respondent) Assessment Year: 2010-2011 The Dy. Commissioner Of Income M/S Raina Engineers, Tax, Panvel Circle, 604, Sunder Tower, Income Tax Office, 3Rd Floor, Off. T.J. Road, Trifed Tower, Sector- 17, Vs. Opp. Swan Mills, Sewari, Opp: Khanda Colony, New Panvel, Mumbai Dist: Raigad. Pan: Aabfr6379J (Appellant) (Respondent) Assessment Year: 2011-2012 M/S Raina Engineers, The Deputy Commissioner Of A-8, Shri Ram Industrial Estate, Income Tax, G.D. Ambedkar Road, 3Rd Floor, Trifed Tower, Wadala (W), Vs. Opp. Khanda Colony, Panvel, Mumbai - 400031 Navi Mumbai Pan: Aabfr6379J Assessment Years: 2009-10, 2010-11 & 2011-12 Assessment Year: 2011-2012 The Dy. Commissioner Of Income M/S Raina Engineers, Tax, Panvel Circle, A-8, C-6, Sriram Industrial Income Tax Office, 3Rd Floor, Estate, G.D. Ambedkar Road, Trifed Tower, Sector- 17, Vs. Wadala (W), Opp: Khanda Colony, New Panvel, Mumbai - 400031 Dist: Raigad Pan: Aabfr6379J

For Appellant: Shri Vijay Mehta & Anuj KisnadwalaFor Respondent: Shri D.G. Pansari (DR)
Section 143Section 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “D”, MUMBAI BEFORE SHRI M. BALAGANESH (AM) AND SHRI RAM LAL NEGI (JM) Assessment Year: 2009-2010 M/s Raina Engineers, The Deputy Commissioner of A-8, Shri Ram Industrial Estate, Income Tax, G.D. Ambedkar Road, 3rd Floor, Trifed Tower, Wadala (W), Vs. Opp. Khanda Colony, Panvel, Mumbai - 400031 Navi Mumbai PAN: AABFR6379J Assessment Year: 2010-2011 M/s Raina Engineers, The Asst. Commissioner of A-8, Shri Ram Industrial Estate, Income Tax, G.D. Ambedkar Road, Panvel Circle, Wadala (West), Vs. Panvel Mumbai - 400031 PAN: AABFR6379J (Appellant) (Respondent) Assessme…

Prism Cement Ltd, Mumbai vs. Asst CIT Cen Cir 34, Mumbai

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

ITA 2545/MUM/2015[2010-11]Status: DisposedITAT Mumbai20 Sept 2019AY 2010-11

Bench: Sri Mahavir Singh, Jm & Sri Rajesh Kumar, Am

For Appellant: Shri NS JangpangiFor Respondent: Shri S.E.Dastur, AR
Section 143(3)Section 401A(9)Section 40A(9)

…he AAC allowed to raise this question and after hearing the ITO, he granted deduction from assessee's income. Here what the AAC allowed was purely a legal claim and the facts are not in dispute. 20. In the case of Ahmedabad Electricity Co. Ltd. VS. CIT [1993] 199 ITR 351 (Born), the assessee did not claim deduction of amounts transferred to Reserve' as per Electricity Supply Act either before ITO or AAC. Subsequently, the High Court in case of Amalgamated Electricity Co. Ltd. [1974] 97 ITR 334 (Born) held that such amounts represent allowable deduction on revenue account. In view of above, the additional grounds…

DCIT CC 6(1) (Earlier CC-34), Mumbai vs. Prism Cement Ltd, Mumbai

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

ITA 1757/MUM/2015[2010-11]Status: DisposedITAT Mumbai20 Sept 2019AY 2010-11

Bench: Sri Mahavir Singh, Jm & Sri Rajesh Kumar, Am

For Appellant: Shri NS JangpangiFor Respondent: Shri S.E.Dastur, AR
Section 143(3)Section 401A(9)Section 40A(9)

…he AAC allowed to raise this question and after hearing the ITO, he granted deduction from assessee's income. Here what the AAC allowed was purely a legal claim and the facts are not in dispute. 20. In the case of Ahmedabad Electricity Co. Ltd. VS. CIT [1993] 199 ITR 351 (Born), the assessee did not claim deduction of amounts transferred to Reserve' as per Electricity Supply Act either before ITO or AAC. Subsequently, the High Court in case of Amalgamated Electricity Co. Ltd. [1974] 97 ITR 334 (Born) held that such amounts represent allowable deduction on revenue account. In view of above, the additional grounds…

Hitachi High- Technologies (Singapore) Pte Ltd., New Delhi vs. DCIT, New Delhi

In the result, the appeals of the assessee in ITA Nos

ITA 2683/DEL/2015[2002-03]Status: DisposedITAT Delhi17 Sept 2019AY 2002-03

Bench: Shri N.K. Billaiya & Ms. Suchitra Kamble

For Appellant: Shri Ajay Vohra, Sr. AdvFor Respondent: Shri Sanjay Puri, PCIT, Udaipur
Section 133ASection 143(3)Section 144CSection 147Section 234A

…own order and, therefore, the ratio laid down in the case of Vijaya Stores [supra] should not be applied. In support of his contention, the ld. DR strongly relied upon the decision of the Hon'ble Bombay High Court in the case of Ahmadabad Electricity Co. Ltd 199 ITR 351 and pointed out that the full bench decision of the Hon'ble Bombay High Court has considered the judgment of the Hon'ble Supreme Court in the case of Hukumchand Mills Ltd 63 ITR 232. It is the say of the ld. DR that there is no enhancement of income and income has increased merely on following the directions of the Tribunal. 31. We are of the c…

The Deputy Commissioner of Income Tax, Circle-3, Guwahati vs. M/S. Numaligarh Refinery Ltd., Guwahati

In the result, appeals of the assessee in I

ITA 278/GTY/2018[2015-16]Status: DisposedITAT Guwahati13 Sept 2019AY 2015-16

Bench: Shri S.S. Godara, Jm & Dr. A.L. Saini, Am Assessee`S Appeals

For Appellant: Shri Jayanta Dutta, ARFor Respondent: Shri Sanjay Sarma, DR
Section 80

…n the assessment order, the ld CIT(A) should have considered the matter on merits. It is well settled the ld CIT(A) has a plenary power to consider the issue in merits. Numaligarh Refinery Limited We note that in case of Ahmedabad Electricity Co. Ltd (1993) 199 ITR 351 (Bom)(FB) it is held that the basic purpose of an appeal procedure in an income tax matter is to ascertain the correct tax liability of the assessee in accordance with law. Therefore, the appellate authority can consider the proceedings before it and the material on record before it for the purpose of determining the correct tax liability of the…

Deputy Commissioner of Income Tax, Circle - 03, Guwahati vs. Numaligarh Refinery Limited, Guwahati

In the result, appeals of the assessee in I

ITA 28/GTY/2017[2013-14]Status: DisposedITAT Guwahati13 Sept 2019AY 2013-14

Bench: Shri S.S. Godara, Jm & Dr. A.L. Saini, Am Assessee`S Appeals

For Appellant: Shri Jayanta Dutta, ARFor Respondent: Shri Sanjay Sarma, DR
Section 80

…n the assessment order, the ld CIT(A) should have considered the matter on merits. It is well settled the ld CIT(A) has a plenary power to consider the issue in merits. Numaligarh Refinery Limited We note that in case of Ahmedabad Electricity Co. Ltd (1993) 199 ITR 351 (Bom)(FB) it is held that the basic purpose of an appeal procedure in an income tax matter is to ascertain the correct tax liability of the assessee in accordance with law. Therefore, the appellate authority can consider the proceedings before it and the material on record before it for the purpose of determining the correct tax liability of the…

Numaligarh Refinery Limited, Guwahati vs. Deputy Commissioner of Income Tax, Circle - 03, Guwahati

In the result, appeals of the assessee in I

ITA 27/GTY/2017[2013-14]Status: DisposedITAT Guwahati13 Sept 2019AY 2013-14

Bench: Shri S.S. Godara, Jm & Dr. A.L. Saini, Am Assessee`S Appeals

For Appellant: Shri Jayanta Dutta, ARFor Respondent: Shri Sanjay Sarma, DR
Section 80

…n the assessment order, the ld CIT(A) should have considered the matter on merits. It is well settled the ld CIT(A) has a plenary power to consider the issue in merits. Numaligarh Refinery Limited We note that in case of Ahmedabad Electricity Co. Ltd (1993) 199 ITR 351 (Bom)(FB) it is held that the basic purpose of an appeal procedure in an income tax matter is to ascertain the correct tax liability of the assessee in accordance with law. Therefore, the appellate authority can consider the proceedings before it and the material on record before it for the purpose of determining the correct tax liability of the…

The Deputy Commissioner of Income Tax, Circle-3, Guwahati vs. M/S. Numaligarh Refinery Ltd., Guwahati

In the result, appeals of the assessee in I

ITA 98/GTY/2016[2012-13]Status: DisposedITAT Guwahati13 Sept 2019AY 2012-13

Bench: Shri S.S. Godara, Jm & Dr. A.L. Saini, Am Assessee`S Appeals

For Appellant: Shri Jayanta Dutta, ARFor Respondent: Shri Sanjay Sarma, DR
Section 80

…n the assessment order, the ld CIT(A) should have considered the matter on merits. It is well settled the ld CIT(A) has a plenary power to consider the issue in merits. Numaligarh Refinery Limited We note that in case of Ahmedabad Electricity Co. Ltd (1993) 199 ITR 351 (Bom)(FB) it is held that the basic purpose of an appeal procedure in an income tax matter is to ascertain the correct tax liability of the assessee in accordance with law. Therefore, the appellate authority can consider the proceedings before it and the material on record before it for the purpose of determining the correct tax liability of the…