Balmukund Acharya v. DCIT

310 ITR 310High Court2009#915 most cited

What is Balmukund Acharya v. DCIT authority for?

Tax authorities are obligated to act in accordance with the law and ensure only legitimate taxes are collected, assisting assessees who have been over-assessed due to mistake or misconception.

116

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2014 to 2026.

Also referred to as

Balmukund Acharya v DCIT · 310 ITR 310 · Bombay High Court · obligation to act in accordance with law · collecting tax as provided under the Act · over-assessed assessee · legitimate taxes · assistance to assessee · mistake or misconception · S.R. Koshti vs. CIT

Also reported as

176 Taxmann 316221 CTR 440

Sections most often in play

Section 143(3)Section 2(47)(v)Section 36(1)(iii)Section 132(4)Section 147Section 153CSection 2(47)(vi)Section 139(1)
Read the full judgment

Issues it is cited on

section 2(47)(v)annual letting valuejoint development agreementjdapercentage completion methodannual valuesection 52section 53aproject completion methodsection 2(47)section 53right to receive

Judgments citing Balmukund Acharya v. DCIT

Tata Condulting Engineers Ltd, Mumbai vs. Addl CIT 7(3), Mumbai

In the result, both the appeals filed by the assessee are hereby ordered to be Allowed

ITA 3595/MUM/2013[2008-09]Status: DisposedITAT Mumbai25 Nov 2016AY 2008-09

Bench: Shri R.C.Sharma, Am & Shri Amarjit Singh, Jm आयकरअपीलसं/ I.T.A. No.3595/Mum/2013 & 6786/Mum/2012 (िनधा"रणवष" / Assessment Year: 2008-09 & 2009-10) बनाम/ Tata Consulting Engineers The Additional Limited (Formerly Known As Commissioner Of Income Vs. Tce Consulting Engineers Tax Range 7(3) Limited) Matulya Aayakar Bhavan, Centre A, 249, Senapati M. Karve Road, Bapat Marg, Lower Parel, Mumbai - 400020 Mumbai - 400013 "थायीलेखासं./जीआइआरसं./Pan/Gir No. : Aabct0772E (अपीलाथ" /Appellant) (""थ" / Respondent) .. Assessee By: Shri Dinesh Vyas & Srihari Iyer Assessee By: Capt. Pradeep Arya सुनवाईकीतारीख / Date Of Hearing: 21.09.2016 घोषणाकीतारीख /Date Of Pronouncement: 25.11.2016 आदेश / O R D E R Per Amarjit Singh, Jm: The Assessee Has Filed The Above Mentioned Two Appeals Against The Order Dated 15.02.2013 & 09.08.2012 Passed By The Commissioner Of Income Tax (Appeals) 13, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The Assessment Year 2008-09 & 2009-10 Respectively. Since Common Question Of Law & Facts

For Appellant: Shri Dinesh Vyas & Srihari Iyer
Section 120(4)(b)Section 142(1)Section 143(1)Section 143(2)Section 14A

…turn of income, that the FAA had not examined the facts of the case and had summarily dismissed the ground that claim can made before the AO otherwise then by filing revised A.Y. 2008-09 & 2009-10 return. In his support he referred cases of Balmukund Acharya (310 ITR 310), Ramco International (332 ITR 306), Chicago Pnematic India Ltd. (15 SOT 252), Hero Honda Finlease Ltd. (115 TTJ 752) and Raj Rani Gulati (345 ITR 350). DR supported the order of the FAA. 12.2 We have heard the rival submissions and perused the material before us. We find that the FAA has rejected the claim made by the assessee as he was of the o…

Tata Consulting Engineers Ltd, Mumbai vs. ACIT RG OSD (7), Mumbai

In the result, both the appeals filed by the assessee are hereby ordered to be Allowed

ITA 6786/MUM/2012[2009-10]Status: DisposedITAT Mumbai25 Nov 2016AY 2009-10

Bench: Shri R.C.Sharma, Am & Shri Amarjit Singh, Jm आयकरअपीलसं/ I.T.A. No.3595/Mum/2013 & 6786/Mum/2012 (िनधा"रणवष" / Assessment Year: 2008-09 & 2009-10) बनाम/ Tata Consulting Engineers The Additional Limited (Formerly Known As Commissioner Of Income Vs. Tce Consulting Engineers Tax Range 7(3) Limited) Matulya Aayakar Bhavan, Centre A, 249, Senapati M. Karve Road, Bapat Marg, Lower Parel, Mumbai - 400020 Mumbai - 400013 "थायीलेखासं./जीआइआरसं./Pan/Gir No. : Aabct0772E (अपीलाथ" /Appellant) (""थ" / Respondent) .. Assessee By: Shri Dinesh Vyas & Srihari Iyer Assessee By: Capt. Pradeep Arya सुनवाईकीतारीख / Date Of Hearing: 21.09.2016 घोषणाकीतारीख /Date Of Pronouncement: 25.11.2016 आदेश / O R D E R Per Amarjit Singh, Jm: The Assessee Has Filed The Above Mentioned Two Appeals Against The Order Dated 15.02.2013 & 09.08.2012 Passed By The Commissioner Of Income Tax (Appeals) 13, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The Assessment Year 2008-09 & 2009-10 Respectively. Since Common Question Of Law & Facts

For Appellant: Shri Dinesh Vyas & Srihari Iyer
Section 120(4)(b)Section 142(1)Section 143(1)Section 143(2)Section 14A

…turn of income, that the FAA had not examined the facts of the case and had summarily dismissed the ground that claim can made before the AO otherwise then by filing revised A.Y. 2008-09 & 2009-10 return. In his support he referred cases of Balmukund Acharya (310 ITR 310), Ramco International (332 ITR 306), Chicago Pnematic India Ltd. (15 SOT 252), Hero Honda Finlease Ltd. (115 TTJ 752) and Raj Rani Gulati (345 ITR 350). DR supported the order of the FAA. 12.2 We have heard the rival submissions and perused the material before us. We find that the FAA has rejected the claim made by the assessee as he was of the o…

DCIT OSD 1(1), Mumbai vs. The Saraswat Co-Op Bank P.Ltd, Navi Mumbai

In the result all the six appeals i

ITA 8622/MUM/2010[2007-08]Status: DisposedITAT Mumbai31 Oct 2016AY 2007-08

Bench: Shri C.N. Prasad & Shri Ramit Kocharआयकर अपील सं./I.T.A. No. 8622/Mum/2010 ("नधा"रण वष" / Assessment Year : 2007-08) The Deputy Commissioner Of The Saraswat Co-Operative बनाम/ Income Tax(Osd),1(1) Bank Limited V. Room No. 540/564, 5 T H Floor Madhushree, Plot No. 85 Aayakar Bhawan, M K Road District Navi Mumbai- New Marine Lines 400 703 Mumbai-400020 "थायी लेखा सं./Pan : Aaact5543L (अपीलाथ" /Appellant) .. (""यथ" / Respondent)

Section 14A

…horized by law. The taxing authority cannot collect or retain tax that is not authorized. Any retention of tax collected, which is not otherwise payable, would be illegal and unconstitutional. The Hon'ble Bombay High Court in Balmukund Acharya's v.DCIT (2009) 310 ITR 310(Bom) held that Tax can be collected only as provided under the Act. If any assessee, under a mistake, misconception or on not being properly instructed is over assessed, the authorities under the Act are required to assist him and ensure that only legitimate taxes due are collected. The Hon'ble Bombay High Court in Nirmala L. Mehta v. CIT (2004)…

DCIT 2(3), Mumbai vs. Tata Aig Life Insurance Co. Ltd, Mumbai

In the result, all appeals of the revenue are dismissed and Cross objections are partly allowed

ITA 1035/MUM/2011[2002-03]Status: DisposedITAT Mumbai21 Sept 2016AY 2002-03

Bench: Shri R C Sharma & Shri Amit Shukla

Section 10(34)Section 143(3)Section 2Section 44

…T.IOL 664 ITAT (Del) (iii) DCIT v. Essar Oil Ltd. ITA No. 4177/Mum/2000 (AY 1994-95) (iv) Kisan Discretionary Family Trust v ACIT [113 TTJ 918 (2007)[ (para. 39, 40) (power of the Trib unal to allo w c l aims ) (g) Finally in Balmukund Acharya v. DCIT,(2009) 310 ITR 310 (Born), the assessee had mistakenly offered higher income on which he was assessed by the Officer. The Bombay High Court observed as follows: - "Tax can be collected or-only as provided under the Act. If any, assessee, under a mistake, misconceptions or on not being properly 15 टाटा ए आई जी लाइफ इ"शुर"स कंपनी TATA AIG LIFE INSURANCE CO. LTD ITA…

Mantor Capital Ltd, Mumbai vs. Asst CIT Cen Cir 22, Mumbai

In the result, appeals of the assessee are allowed in part, in terms indicated hereinabove, whereas appeal of the Revenue is dismissed

ITA 196/MUM/2015[2011-12]Status: DisposedITAT Mumbai03 Aug 2016AY 2011-12

Bench: Shri R.C. Sharma & Shri Sandeep Gosainआमकय अऩीर सं./Ita Nos.7408/M/2014 (निर्धारण वषा / Assessment Year: 2010-11) Acit Cc 3(3) Vs. Mentor Capital Ltd. 713 Raheja Centre Free Press Mumbai – 4000020 Journal Rd. Nariman Pt. Mumbai-400021 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaccp7995G (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./ Ita Nos. 194 To 196/M/2015 & 7512/M/2014 (निर्धारण वषा / Assessment Year: 2008-2009 To 2011-2012) Vs. Acit, Mentor Capital Ltd. 713 Raheja Centre Free Cc -22 Press Journal Rd. Mumbai – 4000020 Nariman Pt. Mumbai- 400021 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaccp7995G (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. याजस्व की ओर से /Revenue By : Shri N.P. Singh, Cit Dr ननधाारयती की ओर से /Assessee By : Mr. N. R. Suresh, Ar सुनवाई की तायीख / Date Of Hearing : 25/07/2016 घोषणा की तायीख/Date Of Pronouncement 03/08/2016 आदेश / O R D E R Per R.C.Sharma (A.M): These Are The Cross Appeals Filed By The Revenue Against The Order Of Cit(A)-Mumbai, For The A.Y.2010-2011 & The Appeals Filed By Assessee For Assessment Years 2008-2009 To 2011-2012, In The Matter Order Passed U/S 143(3)/143(3) R.W.S.147 Of The I.T. Act.

For Appellant: Mr. N. R. Suresh, ARFor Respondent: Shri N.P. Singh, CIT DR
Section 133Section 133ASection 143(3)Section 14ASection 3

…ted except by authority of law. 40 ITANos.7404 & 7405/M/2014 & ITA Nos.194 to 196/M/15 Acquiescence cannot take away from a party the relief that he is entitled to where the tax is levied or collected without authority of law." In case of Balmukund Acharya - 310 ITR 310 the Hon’ble High Court held that; In this case, the Bombay High Court applied the decision of Nirmala L. Mehta and at page 318 in paragraph 32 observed as follows: "Tax can be collected only as provided under the Act. If any assessee, under a mistake, misconceptions or on not being properly instructed is over assessed, the authorities under the A…

Mantor Capital Ltd, Mumbai vs. Asst CIT Cen Cir 22, Mumbai

In the result, appeals of the assessee are allowed in part, in terms indicated hereinabove, whereas appeal of the Revenue is dismissed

ITA 195/MUM/2015[2009-10]Status: DisposedITAT Mumbai03 Aug 2016AY 2009-10

Bench: Shri R.C. Sharma & Shri Sandeep Gosainआमकय अऩीर सं./Ita Nos.7408/M/2014 (निर्धारण वषा / Assessment Year: 2010-11) Acit Cc 3(3) Vs. Mentor Capital Ltd. 713 Raheja Centre Free Press Mumbai – 4000020 Journal Rd. Nariman Pt. Mumbai-400021 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaccp7995G (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./ Ita Nos. 194 To 196/M/2015 & 7512/M/2014 (निर्धारण वषा / Assessment Year: 2008-2009 To 2011-2012) Vs. Acit, Mentor Capital Ltd. 713 Raheja Centre Free Cc -22 Press Journal Rd. Mumbai – 4000020 Nariman Pt. Mumbai- 400021 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaccp7995G (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. याजस्व की ओर से /Revenue By : Shri N.P. Singh, Cit Dr ननधाारयती की ओर से /Assessee By : Mr. N. R. Suresh, Ar सुनवाई की तायीख / Date Of Hearing : 25/07/2016 घोषणा की तायीख/Date Of Pronouncement 03/08/2016 आदेश / O R D E R Per R.C.Sharma (A.M): These Are The Cross Appeals Filed By The Revenue Against The Order Of Cit(A)-Mumbai, For The A.Y.2010-2011 & The Appeals Filed By Assessee For Assessment Years 2008-2009 To 2011-2012, In The Matter Order Passed U/S 143(3)/143(3) R.W.S.147 Of The I.T. Act.

For Appellant: Mr. N. R. Suresh, ARFor Respondent: Shri N.P. Singh, CIT DR
Section 133Section 133ASection 143(3)Section 14ASection 3

…ted except by authority of law. 40 ITANos.7404 & 7405/M/2014 & ITA Nos.194 to 196/M/15 Acquiescence cannot take away from a party the relief that he is entitled to where the tax is levied or collected without authority of law." In case of Balmukund Acharya - 310 ITR 310 the Hon’ble High Court held that; In this case, the Bombay High Court applied the decision of Nirmala L. Mehta and at page 318 in paragraph 32 observed as follows: "Tax can be collected only as provided under the Act. If any assessee, under a mistake, misconceptions or on not being properly instructed is over assessed, the authorities under the A…

Mantor Capital Ltd, Mumbai vs. Asst CIT Cen Cir 22, Mumbai

In the result, appeals of the assessee are allowed in part, in terms indicated hereinabove, whereas appeal of the Revenue is dismissed

ITA 194/MUM/2015[2008-09]Status: DisposedITAT Mumbai03 Aug 2016AY 2008-09

Bench: Shri R.C. Sharma & Shri Sandeep Gosainआमकय अऩीर सं./Ita Nos.7408/M/2014 (निर्धारण वषा / Assessment Year: 2010-11) Acit Cc 3(3) Vs. Mentor Capital Ltd. 713 Raheja Centre Free Press Mumbai – 4000020 Journal Rd. Nariman Pt. Mumbai-400021 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaccp7995G (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./ Ita Nos. 194 To 196/M/2015 & 7512/M/2014 (निर्धारण वषा / Assessment Year: 2008-2009 To 2011-2012) Vs. Acit, Mentor Capital Ltd. 713 Raheja Centre Free Cc -22 Press Journal Rd. Mumbai – 4000020 Nariman Pt. Mumbai- 400021 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaccp7995G (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. याजस्व की ओर से /Revenue By : Shri N.P. Singh, Cit Dr ननधाारयती की ओर से /Assessee By : Mr. N. R. Suresh, Ar सुनवाई की तायीख / Date Of Hearing : 25/07/2016 घोषणा की तायीख/Date Of Pronouncement 03/08/2016 आदेश / O R D E R Per R.C.Sharma (A.M): These Are The Cross Appeals Filed By The Revenue Against The Order Of Cit(A)-Mumbai, For The A.Y.2010-2011 & The Appeals Filed By Assessee For Assessment Years 2008-2009 To 2011-2012, In The Matter Order Passed U/S 143(3)/143(3) R.W.S.147 Of The I.T. Act.

For Appellant: Mr. N. R. Suresh, ARFor Respondent: Shri N.P. Singh, CIT DR
Section 133Section 133ASection 143(3)Section 14ASection 3

…ted except by authority of law. 40 ITANos.7404 & 7405/M/2014 & ITA Nos.194 to 196/M/15 Acquiescence cannot take away from a party the relief that he is entitled to where the tax is levied or collected without authority of law." In case of Balmukund Acharya - 310 ITR 310 the Hon’ble High Court held that; In this case, the Bombay High Court applied the decision of Nirmala L. Mehta and at page 318 in paragraph 32 observed as follows: "Tax can be collected only as provided under the Act. If any assessee, under a mistake, misconceptions or on not being properly instructed is over assessed, the authorities under the A…

Mentor Capital Ltd, Mumbai vs. DCIT Cen Cir 22, Mumbai

In the result, appeals of the assessee are allowed in part, in terms indicated hereinabove, whereas appeal of the Revenue is dismissed

ITA 7512/MUM/2014[2010-11]Status: DisposedITAT Mumbai03 Aug 2016AY 2010-11

Bench: Shri R.C. Sharma & Shri Sandeep Gosainआमकय अऩीर सं./Ita Nos.7408/M/2014 (निर्धारण वषा / Assessment Year: 2010-11) Acit Cc 3(3) Vs. Mentor Capital Ltd. 713 Raheja Centre Free Press Mumbai – 4000020 Journal Rd. Nariman Pt. Mumbai-400021 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaccp7995G (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./ Ita Nos. 194 To 196/M/2015 & 7512/M/2014 (निर्धारण वषा / Assessment Year: 2008-2009 To 2011-2012) Vs. Acit, Mentor Capital Ltd. 713 Raheja Centre Free Cc -22 Press Journal Rd. Mumbai – 4000020 Nariman Pt. Mumbai- 400021 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaccp7995G (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. याजस्व की ओर से /Revenue By : Shri N.P. Singh, Cit Dr ननधाारयती की ओर से /Assessee By : Mr. N. R. Suresh, Ar सुनवाई की तायीख / Date Of Hearing : 25/07/2016 घोषणा की तायीख/Date Of Pronouncement 03/08/2016 आदेश / O R D E R Per R.C.Sharma (A.M): These Are The Cross Appeals Filed By The Revenue Against The Order Of Cit(A)-Mumbai, For The A.Y.2010-2011 & The Appeals Filed By Assessee For Assessment Years 2008-2009 To 2011-2012, In The Matter Order Passed U/S 143(3)/143(3) R.W.S.147 Of The I.T. Act.

For Appellant: Mr. N. R. Suresh, ARFor Respondent: Shri N.P. Singh, CIT DR
Section 133Section 133ASection 143(3)Section 14ASection 3

…ted except by authority of law. 40 ITANos.7404 & 7405/M/2014 & ITA Nos.194 to 196/M/15 Acquiescence cannot take away from a party the relief that he is entitled to where the tax is levied or collected without authority of law." In case of Balmukund Acharya - 310 ITR 310 the Hon’ble High Court held that; In this case, the Bombay High Court applied the decision of Nirmala L. Mehta and at page 318 in paragraph 32 observed as follows: "Tax can be collected only as provided under the Act. If any assessee, under a mistake, misconceptions or on not being properly instructed is over assessed, the authorities under the A…

ACIT CC 3(3) Cen RG 3, Mumbai vs. Mentor Capital Ltd, Mumbai

In the result, appeals of the assessee are allowed in part, in terms indicated hereinabove, whereas appeal of the Revenue is dismissed

ITA 7408/MUM/2014[2010-11]Status: DisposedITAT Mumbai03 Aug 2016AY 2010-11

Bench: Shri R.C. Sharma & Shri Sandeep Gosainआमकय अऩीर सं./Ita Nos.7408/M/2014 (निर्धारण वषा / Assessment Year: 2010-11) Acit Cc 3(3) Vs. Mentor Capital Ltd. 713 Raheja Centre Free Press Mumbai – 4000020 Journal Rd. Nariman Pt. Mumbai-400021 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaccp7995G (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./ Ita Nos. 194 To 196/M/2015 & 7512/M/2014 (निर्धारण वषा / Assessment Year: 2008-2009 To 2011-2012) Vs. Acit, Mentor Capital Ltd. 713 Raheja Centre Free Cc -22 Press Journal Rd. Mumbai – 4000020 Nariman Pt. Mumbai- 400021 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaccp7995G (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. याजस्व की ओर से /Revenue By : Shri N.P. Singh, Cit Dr ननधाारयती की ओर से /Assessee By : Mr. N. R. Suresh, Ar सुनवाई की तायीख / Date Of Hearing : 25/07/2016 घोषणा की तायीख/Date Of Pronouncement 03/08/2016 आदेश / O R D E R Per R.C.Sharma (A.M): These Are The Cross Appeals Filed By The Revenue Against The Order Of Cit(A)-Mumbai, For The A.Y.2010-2011 & The Appeals Filed By Assessee For Assessment Years 2008-2009 To 2011-2012, In The Matter Order Passed U/S 143(3)/143(3) R.W.S.147 Of The I.T. Act.

For Appellant: Mr. N. R. Suresh, ARFor Respondent: Shri N.P. Singh, CIT DR
Section 133Section 133ASection 143(3)Section 14ASection 3

…ted except by authority of law. 40 ITANos.7404 & 7405/M/2014 & ITA Nos.194 to 196/M/15 Acquiescence cannot take away from a party the relief that he is entitled to where the tax is levied or collected without authority of law." In case of Balmukund Acharya - 310 ITR 310 the Hon’ble High Court held that; In this case, the Bombay High Court applied the decision of Nirmala L. Mehta and at page 318 in paragraph 32 observed as follows: "Tax can be collected only as provided under the Act. If any assessee, under a mistake, misconceptions or on not being properly instructed is over assessed, the authorities under the A…

M/S. Tata Industries Ltd, Mumbai vs. The ITO 2(3)(3), Mumbai

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

ITA 4894/MUM/2008[2004-2005]Status: DisposedITAT Mumbai20 Jul 2016AY 2004-2005

Bench: Shri G. S. Pannu, Accoutant Member & Shri Sanjay Gargtata Industries Ltd., Vs. The Income Tax Officer, Ward- Bombay House,24,Homi 2 (3) (3), Room No.555, Mody Street, Fort, Mumbai Aayakar Bhavan, Maharshi 400 001 Karve Road, Mumbai 400 020 Pan: Aaact 4058 L Appellant .. Respondent Appellant By Shri Dinesh Vyas, Ar Respondent By Shri Alok Johri, Dr Date Of Hearing 22-06-2016 Date Of Pronouncement 20-07-2016

Section 10ASection 115JSection 14ASection 36

…istakable terms provides that no tax shall be levied or collected except by authority of law. Acquiescence cannot take away from a party the relief that he is entitled to where the tax is levied or collected without authority of law.” (iv) Balmukund Acharya – 310 ITR 310 (Bombay High Court) In this case, the Bombay High Court applied the above decision of Nirmala L. Mehta and at page 318 in paragraph 32 observed as follows: “Tax can be collected only as provided under the Act. If any assessee, under a mistake, misconceptions or on not being properly instructed is over assessed, the authorities under the Act are r…

DCIT Cir 6(1), Mumbai vs. Borosil Glass Works Ltd, Mumbai

In the result the appeal of the revenue is dismissed

ITA 6583/MUM/2014[2011-12]Status: DisposedITAT Mumbai15 Jun 2016AY 2011-12

Bench: Shri Mahavir Singh, Jm & Shri Rajesh Kumar, Am आमकय अऩीर सं./I.T.A. No.6583/Mum/2014 (ननधधारण वषा / Assessment Year : 2011-12) Dy. Commissioner Of Income बनधम/ M/S Borosil Glass Works Ltd, 4Th Floor, Khanna Const. House- Tax Circle 6(1) R No.506, Vs. 44 Dr R G Thandani Marg, 5Th Floor, Ayakar Bhavan, Worli, M K Road, Mumbai-400018 Mumbai-400020 स्थधयी ऱेखध सं./ Pan : Aaacb5484G अपीऱार्थी ओर से / Revenue By Shrimati Bharti Singh प्रत्यर्थी की ओर से/ Assessee By Shri Vijay Mehta सुनवाई की तायीख / Date Of Hearing : 25.5.2016 घोषणा की तायीख /Date Of Pronouncement : 15.6.2016 आदेश / O R D E R Per Rajesh Kumar, A. M: This Appeal By The Revenue Is Directed Against The Order Dated 12.8.2014 Of Commissioner Of Income Tax (Appeals)-14, Mumbai (Hereinafter Called As The Cit(A) For Assessment Year 2011-12. 2. Only Issue Raised In The Grounds Of Appeal Relates To Wrongful Adjudication Of Levy Of Interest Of Rs.71,64,280/- U/S 234C Dehors The Rules, Which Was Not 2 6583/Mum/2013

Section 115Section 115JSection 142(1)Section 143(1)Section 143(2)Section 143(3)Section 234CSection 246

…avily relied on the decision of the Hon’ble Supreme Court in the case of Central Provinces Manganese Ore Co. Ltd v. CIT : [1986] 160 ITR 961(SC) and the decision of Hon’ble jurisdictional High Court in the case of Balmukund Acharya V/s DCIT reported in (2009) 310 ITR 310(Bom). The ld. Counsel objected to the appeal filed by the revenue as the ground raised by the revenue was not arising out of the order of ld.CIT(A). He further submitted that the AO did not appear before the ld. CIT(A) and also no objection was raised on this issue before the ld. CIT(A) regarding maintainability of the appeal. Now, the AO could b…

DCIT Cen Cir 9, Mumbai vs. Tribhovandas Bhimji Zaveri (Delhi) P.Ltd, Mumbai

In the result, the appeal filed by the assessee for assessment year

ITA 2861/MUM/2013[2010-11]Status: DisposedITAT Mumbai04 Nov 2015AY 2010-11

Bench: S/Shri B.R.Baskaran, Am & Amarjit Singh, Jm आमकय अऩीर सं./I.T.A. No.2250 & 2251/Mum/2013 (ननधधायण वषा / Assessment Year: 2009-10 & 2010-11) M/S Tribhovandas Bhimji बनाम/ Asstt. Commissioner Of Income Tax, Central Circle 9, Zaveri (Delhi) Pvt.Ltd., Vs. Room No.806, Ground Floor, Old C G O Annexe Bldg, Somnath Apartments, M K Road, Marine Lines, Ram Mandir Road, Mumbai-400020 Vile Parle (E), Mumbai-400057 (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) ..

Section 132Section 132(4)Section 143(3)Section 69

…s extremely an important piece of evidence but it cannot be said that it is conclusive and it is open to the person who made the admission to show that it is incorrect”. 26. The Hon’ble Bombay High Court has dealt with this issue in case of Balmukund Acharya (310 ITR 310) and has held as under:- “31. Having said so, we must observe that the Apex Court and the various High Courts have ruled that the authorities under the Act are under an obligation to act in accordance with law. Tax can be collected only as provided under the Act. If any assessee, under a mistake, misconceptions or on not being properly instructe…

DCIT Cen Cir 9, Mumbai vs. Tribhovandas Bhimji Zaveri (Delhi) P.Ltd, Mumbai

In the result, the appeal filed by the assessee for assessment year

ITA 2860/MUM/2013[2009-10]Status: DisposedITAT Mumbai04 Nov 2015AY 2009-10

Bench: S/Shri B.R.Baskaran, Am & Amarjit Singh, Jm आमकय अऩीर सं./I.T.A. No.2250 & 2251/Mum/2013 (ननधधायण वषा / Assessment Year: 2009-10 & 2010-11) M/S Tribhovandas Bhimji बनाम/ Asstt. Commissioner Of Income Tax, Central Circle 9, Zaveri (Delhi) Pvt.Ltd., Vs. Room No.806, Ground Floor, Old C G O Annexe Bldg, Somnath Apartments, M K Road, Marine Lines, Ram Mandir Road, Mumbai-400020 Vile Parle (E), Mumbai-400057 (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) ..

Section 132Section 132(4)Section 143(3)Section 69

…s extremely an important piece of evidence but it cannot be said that it is conclusive and it is open to the person who made the admission to show that it is incorrect”. 26. The Hon’ble Bombay High Court has dealt with this issue in case of Balmukund Acharya (310 ITR 310) and has held as under:- “31. Having said so, we must observe that the Apex Court and the various High Courts have ruled that the authorities under the Act are under an obligation to act in accordance with law. Tax can be collected only as provided under the Act. If any assessee, under a mistake, misconceptions or on not being properly instructe…

Tribhuvandas Bhimji Zaveri (Delhi ) P.Ltd, Mumbai vs. ACIT Cen Cir 9, Mumbai

In the result, the appeal filed by the assessee for assessment year

ITA 2251/MUM/2013[2010-11]Status: DisposedITAT Mumbai04 Nov 2015AY 2010-11

Bench: S/Shri B.R.Baskaran, Am & Amarjit Singh, Jm आमकय अऩीर सं./I.T.A. No.2250 & 2251/Mum/2013 (ननधधायण वषा / Assessment Year: 2009-10 & 2010-11) M/S Tribhovandas Bhimji बनाम/ Asstt. Commissioner Of Income Tax, Central Circle 9, Zaveri (Delhi) Pvt.Ltd., Vs. Room No.806, Ground Floor, Old C G O Annexe Bldg, Somnath Apartments, M K Road, Marine Lines, Ram Mandir Road, Mumbai-400020 Vile Parle (E), Mumbai-400057 (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) ..

Section 132Section 132(4)Section 143(3)Section 69

…s extremely an important piece of evidence but it cannot be said that it is conclusive and it is open to the person who made the admission to show that it is incorrect”. 26. The Hon’ble Bombay High Court has dealt with this issue in case of Balmukund Acharya (310 ITR 310) and has held as under:- “31. Having said so, we must observe that the Apex Court and the various High Courts have ruled that the authorities under the Act are under an obligation to act in accordance with law. Tax can be collected only as provided under the Act. If any assessee, under a mistake, misconceptions or on not being properly instructe…

Tribhuvandas Bhimji Zaveri (Delhi ) P.Ltd, Mumbai vs. ACIT Cen Cir 9, Mumbai

In the result, the appeal filed by the assessee for assessment year

ITA 2250/MUM/2013[2009-10]Status: DisposedITAT Mumbai04 Nov 2015AY 2009-10

Bench: S/Shri B.R.Baskaran, Am & Amarjit Singh, Jm आमकय अऩीर सं./I.T.A. No.2250 & 2251/Mum/2013 (ननधधायण वषा / Assessment Year: 2009-10 & 2010-11) M/S Tribhovandas Bhimji बनाम/ Asstt. Commissioner Of Income Tax, Central Circle 9, Zaveri (Delhi) Pvt.Ltd., Vs. Room No.806, Ground Floor, Old C G O Annexe Bldg, Somnath Apartments, M K Road, Marine Lines, Ram Mandir Road, Mumbai-400020 Vile Parle (E), Mumbai-400057 (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) ..

Section 132Section 132(4)Section 143(3)Section 69

…s extremely an important piece of evidence but it cannot be said that it is conclusive and it is open to the person who made the admission to show that it is incorrect”. 26. The Hon’ble Bombay High Court has dealt with this issue in case of Balmukund Acharya (310 ITR 310) and has held as under:- “31. Having said so, we must observe that the Apex Court and the various High Courts have ruled that the authorities under the Act are under an obligation to act in accordance with law. Tax can be collected only as provided under the Act. If any assessee, under a mistake, misconceptions or on not being properly instructe…

Director of Income Tax-(Exemption) vs. The Ajay G. Piramal Foundation

The appeal is dismissed

ITA/188/2014HC Delhi25 Aug 2014
Section 12ASection 139(5)Section 2(24)(iia)Section 260ASection 80G

…C vs. CIT [1998] 229 ITR 383, Jute Corporation of India Ltd. vs. CIT [1991] 187 ITR 688 (SC), CIT vs. Jai Parabolic Springs Ltd. [2008] 306 ITR 42 (Delhi), CIT vs. Pruthvi Brokers & Shareholders [2012] 349 ITR 336 (Bom.), Balmukund Acharya vs. DCIT [2009] 310 ITR 310 (Bom.) and some decisions of the Tribunal. It was further held that in the present case the shares which were transferred or gifted to the respondent assessee were to form part and parcel of the corpus of the trust and therefore Section 11(1)(d) was applicable. Further proviso (iia) to Section 13(1)(d) would protect the assessee in respect…