Asst. CIT v. Anima Investment Ltd.

73 ITD 125Income Tax Appellate Tribunal2000#1921 most cited
60

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2015 to 2026.

Also referred to as

Asst. CIT v. Anima Investment Ltd. · Anima Investment Ltd. 73 ITD 125 · Transfer pricing · Section 92CA(1) · Comparable uncontrolled price method (CUP) · Transactional net margin method (TNMM) · Profit split method · Economic adjustment · Section 50C(2) · Circle rate valuation · Capital gains · Section 143(3) assessment

Sections most often in play

Section 143(3)Section 14ASection 153ASection 1961Section 143(2)Section 142(1)Section 1963Section 250

Issues it is cited on

economic adjustmentprofit split methodbeneficial ownersection 50c(2)comparable uncontrolled price methodtransfer pricing ordersection 55circle ratecup methodsection 92ca(1)transactional net margin methoddate of transfer

Judgments citing Asst. CIT v. Anima Investment Ltd.

SANJEEV KUMAR SAXENA,LUCKNOW vs. ITO-3(4), LUCKNOW -NEW, LUCKNOW

In the result, the appeal is partly allowed for statistical purposes

ITA 99/LKW/2025[2015-16]Status: DisposedITAT Lucknow30 Jan 2026AY 2015-16

Bench: Shri Anadee Nath Misshra

Section 127Section 143(2)Section 143(3)Section 56(2)(vii)

…Lkw/2025 Assessment Year:2015-16 15 (7) Order of ITAT, Delhi Bench in the case of Income Tax Officer vs. M/s Aditya Narayan Verma (HUF) [2017] 88 taxmann.com 840 (Delhi-Trib) (8) Order of ITAT, Delhi Bench in the case of ACIT vs. Anima Investment Ltd. [2000] 73 ITD 125 (Delhi)(TM) (9) Order of ITAT, Mumbai Bench in the case of Suresh C. Mehta vs. Income Tax Officer, I.T.A. No.33/Mum/2011 (10) Judgment of Hon'ble Madras High Court in the case of CIT vs. L. G. Ramamurthy [1977] 110 ITR 453 (Madras) (11) Judgment of Hon'ble Gujarat High Court in the case of Sayaji Iron & Engg. Co. vs. CIT [2002] 121 Taxman 43 (Guja…

ACIT, CIRCLE-7(1), DELHI, DELHI vs. FIS GLOBAL BUSINESS SOLUTIONS INDIA PRIVATE LIMITED, DELHI

In the result, the appeal of the revenue as well as cross objection of the assessee are dismissed

ITA 5002/DEL/2025[2020-21]Status: DisposedITAT Delhi14 Jan 2026AY 2020-21

Bench: Shri C.N. Prasad & Shri Naveen Chandra[Assessment Year: 2020-21] Dcit Vs. Fis Global Business Solutions New Delhi India Private Limited S-405, Lower Ground Floor, Greater Kailash, Part Ii New Delhi Pan No.Aaach2851H Appellant Respondent Co. No. 213/Del/2025 (In Ita No.5002/Del/2025) [Assessment Year: 2020-21] Fis Global Business Vs. Dcit Solutions India Private New Delhi Limited S-405, Lower Ground Floor, Greater Kailash, Part Ii New Delhi Pan No.Aaach2851H Appellant Respondent Revenue By Ms. Ankush Kalra, Sr. Dr Assessee By Sh. Vishal Kalra, Advocate Ms. Reema Grewal, Ca Sh. Kashish Gupta, Advocate Date Of Hearing 18.11.2025 Date Of Pronouncement 14.01.2026

Section 143(2)Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, ‘E’: NEW DELHI BEFORE SHRI C.N. PRASAD, JUDICIAL MEMBER AND SHRI NAVEEN CHANDRA, ACCOUNTANT MEMBER [Assessment Year: 2020-21] DCIT Vs. FIS Global Business Solutions New Delhi India Private Limited S-405, Lower Ground Floor, Greater Kailash, Part II New Delhi PAN No.AAACh2851H Appellant Respondent Co. No. 213/Del/2025 (In ITA No.5002/Del/2025) [Assessment Year: 2020-21] FIS Global Business Vs. DCIT Solutions India Private New Delhi Limited S-405, Lower Ground Floor, Greater Kailash, Part II New Delhi PAN No.AAACh2851H Appellant Respondent Revenue by Ms. Ankush Ka…

DAMODAR MANGALJI & COMPANY LIMITED,PANAJI vs. ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE - 1(1), PANAJI

Appeals stands DISMISSED

ITA 35/PAN/2025[2014-15]Status: DisposedITAT Panaji18 Dec 2025AY 2014-15

Bench: Hon’Ble Shri Pavan Kumar Gadale & Shri G. D. Padmahshaliita Nos. 034 & 035/Pan/2025 Assessment Year : 2011-12 & 2014-15 Damodar Mangalji & Company Ltd. Damodar Niwas, 1St Floor, Mc Road, Panaji, Goa-403001. Pan : Aaacd6880G . . . . . . . Appellant V/S Jt./Asstt. Commissioner Of Income Tax, Range-1/Circle-1(1), Goa. . . . . . . . Respondent Appearances Assessee By : Adv Rahul Sarda [‘Ld. Ar’] Revenue By : Mr M Satish [‘Ld. Dr’] Date Of Conclusive Hearing : 20/11/2025 Date Of Pronouncement : 18/12/2025 Order Per G. D. Padmahshali; The Captioned Twin Appeals Of Assessee Instituted U/S 253(1) Of The Income-Tax Act, 1961 [‘The Act’] Are Directed Against Separate Din & Order 1070138041(1) Dt. 08/11/2024 & 1070321994(1) Dt. 13/11/2024 Passed U/S 250 Of The Act By National Faceless Appeal Centre, Delhi [‘Ld. Nfac/Cit(A)’] Which Sprang From Assessment Orders Passed U/S 143(3) Of The Act Anent To Assessment Years 2011-12 & 2014-15 [‘Ay’].

For Appellant: Adv Rahul Sarda [‘Ld. AR’]For Respondent: Mr M Satish [‘Ld. DR’]
Section 143(1)Section 143(3)Section 14ASection 250Section 253(1)Section 253(3)Section 37(1)Section 40(1)(i)

…IN THE INCOME TAX APPELLATE TRIBUNAL, PANAJI BENCH, GOA BEFORE HON’BLE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER AND SHRI G. D. PADMAHSHALI, ACCOUNTANT MEMBER ITA Nos. 034 & 035/PAN/2025 Assessment Year : 2011-12 & 2014-15 Damodar Mangalji & Company Ltd. Damodar Niwas, 1st Floor, MC Road, Panaji, Goa-403001. PAN : AAACD6880G . . . . . . . Appellant V/s Jt./Asstt. Commissioner of Income Tax, Range-1/Circle-1(1), Goa. . . . . . . . Respondent Appearances Assessee by : Adv Rahul Sarda [‘Ld. AR’] Revenue by : Mr M Satish [‘Ld. DR’] Date of conclusive Hearing : 20/11/2025 Date of Pronouncement : 18/12/2025 ORDER…

DAMODAR MANGALJI & COMPANY LIMITED,PANAJI vs. THE JOINT COMMISSIONER OF INCOME TAX, RANGE - 1, PANAJI

Appeals stands DISMISSED

ITA 34/PAN/2025[2011-12]Status: DisposedITAT Panaji18 Dec 2025AY 2011-12

Bench: Hon’Ble Shri Pavan Kumar Gadale & Shri G. D. Padmahshaliita Nos. 034 & 035/Pan/2025 Assessment Year : 2011-12 & 2014-15 Damodar Mangalji & Company Ltd. Damodar Niwas, 1St Floor, Mc Road, Panaji, Goa-403001. Pan : Aaacd6880G . . . . . . . Appellant V/S Jt./Asstt. Commissioner Of Income Tax, Range-1/Circle-1(1), Goa. . . . . . . . Respondent Appearances Assessee By : Adv Rahul Sarda [‘Ld. Ar’] Revenue By : Mr M Satish [‘Ld. Dr’] Date Of Conclusive Hearing : 20/11/2025 Date Of Pronouncement : 18/12/2025 Order Per G. D. Padmahshali; The Captioned Twin Appeals Of Assessee Instituted U/S 253(1) Of The Income-Tax Act, 1961 [‘The Act’] Are Directed Against Separate Din & Order 1070138041(1) Dt. 08/11/2024 & 1070321994(1) Dt. 13/11/2024 Passed U/S 250 Of The Act By National Faceless Appeal Centre, Delhi [‘Ld. Nfac/Cit(A)’] Which Sprang From Assessment Orders Passed U/S 143(3) Of The Act Anent To Assessment Years 2011-12 & 2014-15 [‘Ay’].

For Appellant: Adv Rahul Sarda [‘Ld. AR’]For Respondent: Mr M Satish [‘Ld. DR’]
Section 143(1)Section 143(3)Section 14ASection 250Section 253(1)Section 253(3)Section 37(1)Section 40(1)(i)

…IN THE INCOME TAX APPELLATE TRIBUNAL, PANAJI BENCH, GOA BEFORE HON’BLE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER AND SHRI G. D. PADMAHSHALI, ACCOUNTANT MEMBER ITA Nos. 034 & 035/PAN/2025 Assessment Year : 2011-12 & 2014-15 Damodar Mangalji & Company Ltd. Damodar Niwas, 1st Floor, MC Road, Panaji, Goa-403001. PAN : AAACD6880G . . . . . . . Appellant V/s Jt./Asstt. Commissioner of Income Tax, Range-1/Circle-1(1), Goa. . . . . . . . Respondent Appearances Assessee by : Adv Rahul Sarda [‘Ld. AR’] Revenue by : Mr M Satish [‘Ld. DR’] Date of conclusive Hearing : 20/11/2025 Date of Pronouncement : 18/12/2025 ORDER…

M/S GEODIS OVERSEAS PVT. LTD.,,GURGAON vs. DCIT,, NEW DELHI

In the result, both the appeals are partly allowed for statistical purposes

ITA 3196/DEL/2017[2004-05]Status: DisposedITAT Delhi13 Aug 2025AY 2004-05

Bench: Shri S Rifaur Rahman & Shri Vimal Kumarita No. 3195/Del/2017 Assessment Year: 2003-04 Ita No. 3196/Del/2017 Assessment Year: 2004-05 Geodis Overseas Pvt.Ltd., Vs. Asstt. Commissioner Of Building No.5,Tower B, Income Tax, 10Th Floor, Dlf Cyber City, Company Circle- Ii(1), Phase Iii, Gurgaon Chennai-34 Pin: 122 002 Pan No. Aaacc6168L (Appellant) (Respondent)

For Appellant: Shri Vishal Kalra, Adv. & ShriFor Respondent: Ms. Neeju Gupta, Sr. DR
Section 250Section 92C

…the Ld. AO has not challenged the genuineness of expenses, disallowances cannot be made are: a. ACIT v. Oxigen Services India Pvt. Ltd. – ITA No.5467/Del/2016; b. Widex India Pvt. Ltd. v. DCIT : ITA No.60/Del/2011; c. ACIT vs. Anima Investment Ltd. – [2000] 73 ITD 125 (Del.)™; d. Smt. Neena Syal v. ACIT: [1999] 70 ITD 62 (Chd.). 12.16 Learned Authorised Representative for the appellant/assessee submitted that ground nos. 15 and 15.1 are regarding upholding of disallowance of Rs.8,82,612/-. Ld. Assessing Officer/CIT(A) has erred in upholding the disallowance of INR 8,82,612/- made by the Ld. AO being communicat…

M/S GEODIS OVERSEAS PVT. LTD.,,GURGAON vs. DCIT,, NEW DELHI

ITA 3195/DEL/2017[2003-04]Status: DisposedITAT Delhi13 Aug 2025AY 2003-04

Bench: Shri S Rifaur Rahman & Shri Vimal Kumar

For Appellant: Shri Vishal Kalra, Adv. & ShriFor Respondent: Ms. Neeju Gupta, Sr. DR
Section 250Section 92C

…n the Ld. AO has not challenged the genuineness of expenses, disallowances cannot be made are: a. ACIT v. Oxigen Services India Pvt. Ltd. – ITA No.5467/Del/2016; b. Widex India Pvt. Ltd. v. DCIT : ITA No.60/Del/2011; c. ACIT vs. Anima Investment Ltd. – [2000] 73 ITD 125 (Del.)m; d. Smt. Neena Syal v. ACIT: [1999] 70 ITD 62 (Chd.). 12.16 Learned Authorised Representative for the appellant/assessee submitted that ground nos.15 and 15.1 are regarding upholding of disallowance of Rs.8,82,612/-. Ld. Assessing Officer/CIT(A) has erred in upholding the disallowance of INR 8,82,612/- made by the Ld. AO being communicatio…

ITO, WARD- 15(3), NEW DELHI vs. LIVEWIRE COMMERCIAL PVT. LTD., DELHI

In the result, appeal of Revenue in ITA No

ITA 7542/DEL/2018[2012-13]Status: DisposedITAT Delhi30 Jul 2025AY 2012-13

Bench: Shri Anubhav Sharma & Shri Amitabh Shuklaito, Ward 15(3) Vs. M/S Livewire Commercial Room No. 311-A, 3Rd Private Limited Floor, C.R. Building, 39/1386, Chandni Chowk, I.P. Estate, Delhi – 110006 New Delhi – 110002 "थायीलेखासं./जीआइआरसं./Pan/Gir No: Aaacl2105J Appellant .. Respondent

For Appellant: Ms. Monika Singh, CIT, DRFor Respondent: Shri Praveen Kumar (Executive of the company)
Section 142(1)Section 143(2)Section 143(3)Section 14ASection 68

…cannot be made in the hands of the assessee company. The above decision was later on affirmed in CIT vs Steller Investment Ltd 251 ITR 263 (Supreme Court). In this regard, reference was made to the following decisions also: Anima Investment (P) Ltd. VS. ACIT 73 ITD 125 (Delhi) (TM) - Share application money - Where the share application money is received by the assessee company through banking channel, the assessee has only to prove the existence of the person in whose name share application is received Additions could not be sustained where the existence of the investors is not doubted and the investment is no…

THOMAS JOHN MUTHOOT,THIRUVANANTHAPURAM vs. DEPUTY COMMISSIONER OF INCOME TAX/CENTRAL CIRCLE, TRIVANDRUM, TRIVANDRUM

In the result, the appeal filed by the assessee stands dismissed

ITA 903/COCH/2023[2017-18]Status: DisposedITAT Cochin23 May 2025AY 2017-18

Bench: Shri Inturi Rama Rao, Am & Shri Prakash Chand Yadav, Jm

For Appellant: Shri R. Krishnan, CAFor Respondent: Shri Sundarasan S. CIT-DR &
Section 143(3)Section 14A

…f salutary principal of law that order of the order of remand cannot be made to patch up the weak points in the case to either party to the litigation. Reliance can be placed on the following decision of the ITAT: i. Asst. CIT v. Anima Investment Ltd. (2000) 73 ITD 125 (Delhi); ii. Asst. CIT v. Arunodoi Apartments (P.) Ltd. (2002) 123 Taxman 48 (Gau.) The Courts have held that appeals are not to be decided for giving 'one more innings' to the lower authorities in the appellate jurisdiction. i. Rajesh Babubhai Damania v. CIT ((2001) 251 ITR 541) (Guj.) ii. CIT v. Harikishan Jethalal Patel (1987) 168 ITR 472 (Gu…

THOMAS JOHN MUTHOOT,THIRUVANANTHAPURAM vs. DEPUTY COMMISSIONER OF INCOME TAX/CENTRAL CIRCLE,TRIVANDRUM, TRIVANDRUM

In the result, the appeal filed by the assessee stands dismissed

ITA 902/COCH/2023[2016-17]Status: DisposedITAT Cochin23 May 2025AY 2016-17

Bench: Shri Inturi Rama Rao, Am & Shri Prakash Chand Yadav, Jm

For Appellant: Shri R. Krishnan, CAFor Respondent: Shri Sundarasan S. CIT-DR &
Section 143(3)Section 14A

…f salutary principal of law that order of the order of remand cannot be made to patch up the weak points in the case to either party to the litigation. Reliance can be placed on the following decision of the ITAT: i. Asst. CIT v. Anima Investment Ltd. (2000) 73 ITD 125 (Delhi); ii. Asst. CIT v. Arunodoi Apartments (P.) Ltd. (2002) 123 Taxman 48 (Gau.) The Courts have held that appeals are not to be decided for giving 'one more innings' to the lower authorities in the appellate jurisdiction. i. Rajesh Babubhai Damania v. CIT ((2001) 251 ITR 541) (Guj.) ii. CIT v. Harikishan Jethalal Patel (1987) 168 ITR 472 (Gu…

THOMAS JOHN MUTHOOT,THIRUVANANTHAPURAM vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1, TRIVANDRUM

In the result, the appeal filed by the assessee stands dismissed

ITA 901/COCH/2023[2015-2016]Status: DisposedITAT Cochin23 May 2025AY 2015-2016

Bench: Shri Inturi Rama Rao, Am & Shri Prakash Chand Yadav, Jm

For Appellant: Shri R. Krishnan, CAFor Respondent: Shri Sundarasan S. CIT-DR &
Section 143(3)Section 14A

…f salutary principal of law that order of the order of remand cannot be made to patch up the weak points in the case to either party to the litigation. Reliance can be placed on the following decision of the ITAT: i. Asst. CIT v. Anima Investment Ltd. (2000) 73 ITD 125 (Delhi); ii. Asst. CIT v. Arunodoi Apartments (P.) Ltd. (2002) 123 Taxman 48 (Gau.) The Courts have held that appeals are not to be decided for giving 'one more innings' to the lower authorities in the appellate jurisdiction. i. Rajesh Babubhai Damania v. CIT ((2001) 251 ITR 541) (Guj.) ii. CIT v. Harikishan Jethalal Patel (1987) 168 ITR 472 (Gu…

THOMAS JOHN MUTHOOT,THIRUVANANTHAPURAM vs. DEPUTY COMMISSIONER OF INCOME TAX/CENTRAL CIRCLE, TRIVANDRUM, TRIVANDRUM

In the result, the appeal filed by the assessee stands dismissed

ITA 900/COCH/2023[2014-15]Status: DisposedITAT Cochin23 May 2025AY 2014-15

Bench: Shri Inturi Rama Rao, Am & Shri Prakash Chand Yadav, Jm

For Appellant: Shri R. Krishnan, CAFor Respondent: Shri Sundarasan S. CIT-DR &
Section 143(3)Section 14A

…f salutary principal of law that order of the order of remand cannot be made to patch up the weak points in the case to either party to the litigation. Reliance can be placed on the following decision of the ITAT: i. Asst. CIT v. Anima Investment Ltd. (2000) 73 ITD 125 (Delhi); ii. Asst. CIT v. Arunodoi Apartments (P.) Ltd. (2002) 123 Taxman 48 (Gau.) The Courts have held that appeals are not to be decided for giving 'one more innings' to the lower authorities in the appellate jurisdiction. i. Rajesh Babubhai Damania v. CIT ((2001) 251 ITR 541) (Guj.) ii. CIT v. Harikishan Jethalal Patel (1987) 168 ITR 472 (Gu…

THOMAS JOHN MUTHOOT,TRIVANDRUM vs. ASSISSTANT COMMISSIONER OF INCOME-TAX /CIRCLE-1,THIRUVALLA, TRIVANDRUM

In the result, the appeal filed by the assessee stands dismissed

ITA 899/COCH/2023[2013-14]Status: DisposedITAT Cochin23 May 2025AY 2013-14

Bench: Shri Inturi Rama Rao, Am & Shri Prakash Chand Yadav, Jm

For Appellant: Shri R. Krishnan, CAFor Respondent: Shri Sundarasan S. CIT-DR &
Section 143(3)Section 14A

…f salutary principal of law that order of the order of remand cannot be made to patch up the weak points in the case to either party to the litigation. Reliance can be placed on the following decision of the ITAT: i. Asst. CIT v. Anima Investment Ltd. (2000) 73 ITD 125 (Delhi); ii. Asst. CIT v. Arunodoi Apartments (P.) Ltd. (2002) 123 Taxman 48 (Gau.) The Courts have held that appeals are not to be decided for giving 'one more innings' to the lower authorities in the appellate jurisdiction. i. Rajesh Babubhai Damania v. CIT ((2001) 251 ITR 541) (Guj.) ii. CIT v. Harikishan Jethalal Patel (1987) 168 ITR 472 (Gu…

THOMAS JOHN MUTHOOT,TRIVANDRUM vs. DEPUTY COMMISSIONER OF INCOME TAX/CIRCLE-1, THIRUVALLA, TRIVANDRUM

In the result, the appeal filed by the assessee stands dismissed

ITA 898/COCH/2023[2012-13]Status: DisposedITAT Cochin23 May 2025AY 2012-13

Bench: Shri Inturi Rama Rao, Am & Shri Prakash Chand Yadav, Jm

For Appellant: Shri R. Krishnan, CAFor Respondent: Shri Sundarasan S. CIT-DR &
Section 143(3)Section 14A

…f salutary principal of law that order of the order of remand cannot be made to patch up the weak points in the case to either party to the litigation. Reliance can be placed on the following decision of the ITAT: i. Asst. CIT v. Anima Investment Ltd. (2000) 73 ITD 125 (Delhi); ii. Asst. CIT v. Arunodoi Apartments (P.) Ltd. (2002) 123 Taxman 48 (Gau.) The Courts have held that appeals are not to be decided for giving 'one more innings' to the lower authorities in the appellate jurisdiction. i. Rajesh Babubhai Damania v. CIT ((2001) 251 ITR 541) (Guj.) ii. CIT v. Harikishan Jethalal Patel (1987) 168 ITR 472 (Gu…

THOMAS JOHN MUTHOOT,THIRUVANANTHAPURAM vs. JOINT COMMISSIONER OF INCOME TAX, THIRUVALLA RANGE, THIRUVANANTHAPURAM

In the result, the appeal filed by the assessee stands dismissed

ITA 897/COCH/2023[2011-12]Status: DisposedITAT Cochin23 May 2025AY 2011-12

Bench: Shri Inturi Rama Rao, Am & Shri Prakash Chand Yadav, Jm

For Appellant: Shri R. Krishnan, CAFor Respondent: Shri Sundarasan S. CIT-DR &
Section 143(3)Section 14A

…f salutary principal of law that order of the order of remand cannot be made to patch up the weak points in the case to either party to the litigation. Reliance can be placed on the following decision of the ITAT: i. Asst. CIT v. Anima Investment Ltd. (2000) 73 ITD 125 (Delhi); ii. Asst. CIT v. Arunodoi Apartments (P.) Ltd. (2002) 123 Taxman 48 (Gau.) The Courts have held that appeals are not to be decided for giving 'one more innings' to the lower authorities in the appellate jurisdiction. i. Rajesh Babubhai Damania v. CIT ((2001) 251 ITR 541) (Guj.) ii. CIT v. Harikishan Jethalal Patel (1987) 168 ITR 472 (Gu…

THOMAS GEORGE MUTHOOT,ERNAKULAM vs. DCIT, TRIVANDRUM

In the result, the appeal filed by the assessee stands dismissed

ITA 895/COCH/2023[2017-18]Status: DisposedITAT Cochin23 May 2025AY 2017-18

Bench: Shri Inturi Rama Rao, Am & Shri Prakash Chand Yadav, Jm

For Appellant: Shri R. Krishnan, CAFor Respondent: Shri Sundarasan S. CIT-DR &
Section 143(3)Section 14A

…f salutary principal of law that order of the order of remand cannot be made to patch up the weak points in the case to either party to the litigation. Reliance can be placed on the following decision of the ITAT: i. Asst. CIT v. Anima Investment Ltd. (2000) 73 ITD 125 (Delhi); ii. Asst. CIT v. Arunodoi Apartments (P.) Ltd. (2002) 123 Taxman 48 (Gau.) The Courts have held that appeals are not to be decided for giving 'one more innings' to the lower authorities in the appellate jurisdiction. i. Rajesh Babubhai Damania v. CIT ((2001) 251 ITR 541) (Guj.) ii. CIT v. Harikishan Jethalal Patel (1987) 168 ITR 472 (Gu…

THOMAS GEORGE MUTHOOT,ERNAKULAM vs. DCIT, TRIVANDRUM

In the result, the appeal filed by the assessee stands dismissed

ITA 894/COCH/2023[2016-17]Status: DisposedITAT Cochin23 May 2025AY 2016-17

Bench: Shri Inturi Rama Rao, Am & Shri Prakash Chand Yadav, Jm

For Appellant: Shri R. Krishnan, CAFor Respondent: Shri Sundarasan S. CIT-DR &
Section 143(3)Section 14A

…f salutary principal of law that order of the order of remand cannot be made to patch up the weak points in the case to either party to the litigation. Reliance can be placed on the following decision of the ITAT: i. Asst. CIT v. Anima Investment Ltd. (2000) 73 ITD 125 (Delhi); ii. Asst. CIT v. Arunodoi Apartments (P.) Ltd. (2002) 123 Taxman 48 (Gau.) The Courts have held that appeals are not to be decided for giving 'one more innings' to the lower authorities in the appellate jurisdiction. i. Rajesh Babubhai Damania v. CIT ((2001) 251 ITR 541) (Guj.) ii. CIT v. Harikishan Jethalal Patel (1987) 168 ITR 472 (Gu…

THOMAS GEORGE MUTHOOT,TRIVANDRUM vs. DEPUTY COMMISSIONER OF INCOME TAX/CENTRAL CIRCLE,TRIVANDRUM, TRIVANDRUM

In the result, the appeal filed by the assessee stands dismissed

ITA 893/COCH/2023[2015-16]Status: DisposedITAT Cochin23 May 2025AY 2015-16

Bench: Shri Inturi Rama Rao, Am & Shri Prakash Chand Yadav, Jm

For Appellant: Shri R. Krishnan, CAFor Respondent: Shri Sundarasan S. CIT-DR &
Section 143(3)Section 14A

…f salutary principal of law that order of the order of remand cannot be made to patch up the weak points in the case to either party to the litigation. Reliance can be placed on the following decision of the ITAT: i. Asst. CIT v. Anima Investment Ltd. (2000) 73 ITD 125 (Delhi); ii. Asst. CIT v. Arunodoi Apartments (P.) Ltd. (2002) 123 Taxman 48 (Gau.) The Courts have held that appeals are not to be decided for giving 'one more innings' to the lower authorities in the appellate jurisdiction. i. Rajesh Babubhai Damania v. CIT ((2001) 251 ITR 541) (Guj.) ii. CIT v. Harikishan Jethalal Patel (1987) 168 ITR 472 (Gu…

THOMAS GEORGE MUTHOOT,TRIVANDRUM vs. DEPUTY COMMISSIONER OF INCOME TAX/CENTRAL CIRCLE , TRIVVANDRUM, TRIVANDRUM

In the result, the appeal filed by the assessee stands dismissed

ITA 892/COCH/2023[2014-15]Status: DisposedITAT Cochin23 May 2025AY 2014-15

Bench: Shri Inturi Rama Rao, Am & Shri Prakash Chand Yadav, Jm

For Appellant: Shri R. Krishnan, CAFor Respondent: Shri Sundarasan S. CIT-DR &
Section 143(3)Section 14A

…f salutary principal of law that order of the order of remand cannot be made to patch up the weak points in the case to either party to the litigation. Reliance can be placed on the following decision of the ITAT: i. Asst. CIT v. Anima Investment Ltd. (2000) 73 ITD 125 (Delhi); ii. Asst. CIT v. Arunodoi Apartments (P.) Ltd. (2002) 123 Taxman 48 (Gau.) The Courts have held that appeals are not to be decided for giving 'one more innings' to the lower authorities in the appellate jurisdiction. i. Rajesh Babubhai Damania v. CIT ((2001) 251 ITR 541) (Guj.) ii. CIT v. Harikishan Jethalal Patel (1987) 168 ITR 472 (Gu…

THOMAS GEORGE MUTHOOT,ERNAKULAM vs. ASSISSTANT COMMISSIONER OF INCOME-TAX/CIRCLE-1/THIRUVALLA, TRIVANDRUM

In the result, the appeal filed by the assessee stands dismissed

ITA 891/COCH/2023[2013-14]Status: DisposedITAT Cochin23 May 2025AY 2013-14

Bench: Shri Inturi Rama Rao, Am & Shri Prakash Chand Yadav, Jm

For Appellant: Shri R. Krishnan, CAFor Respondent: Shri Sundarasan S. CIT-DR &
Section 143(3)Section 14A

…f salutary principal of law that order of the order of remand cannot be made to patch up the weak points in the case to either party to the litigation. Reliance can be placed on the following decision of the ITAT: i. Asst. CIT v. Anima Investment Ltd. (2000) 73 ITD 125 (Delhi); ii. Asst. CIT v. Arunodoi Apartments (P.) Ltd. (2002) 123 Taxman 48 (Gau.) The Courts have held that appeals are not to be decided for giving 'one more innings' to the lower authorities in the appellate jurisdiction. i. Rajesh Babubhai Damania v. CIT ((2001) 251 ITR 541) (Guj.) ii. CIT v. Harikishan Jethalal Patel (1987) 168 ITR 472 (Gu…

THOMAS GEORGE MUTHOOT,ERNAKULAM vs. JOINT COMMISSIONER OF INCOME-TAX, THIRUVALLA RANGE, TRIVANDRUM

In the result, the appeal filed by the assessee stands dismissed

ITA 889/COCH/2023[2011-12]Status: DisposedITAT Cochin23 May 2025AY 2011-12

Bench: Shri Inturi Rama Rao, Am & Shri Prakash Chand Yadav, Jm

For Appellant: Shri R. Krishnan, CAFor Respondent: Shri Sundarasan S. CIT-DR &
Section 143(3)Section 14A

…f salutary principal of law that order of the order of remand cannot be made to patch up the weak points in the case to either party to the litigation. Reliance can be placed on the following decision of the ITAT: i. Asst. CIT v. Anima Investment Ltd. (2000) 73 ITD 125 (Delhi); ii. Asst. CIT v. Arunodoi Apartments (P.) Ltd. (2002) 123 Taxman 48 (Gau.) The Courts have held that appeals are not to be decided for giving 'one more innings' to the lower authorities in the appellate jurisdiction. i. Rajesh Babubhai Damania v. CIT ((2001) 251 ITR 541) (Guj.) ii. CIT v. Harikishan Jethalal Patel (1987) 168 ITR 472 (Gu…

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