What is Chamber of Tax Consultants & Anr. v. UOI authority for?

The Delhi High Court held that Income Computation and Disclosure Standards (ICDS) notified under Section 145(2) were ultra vires the provisions of the Income Tax Act, as they exceeded delegated legislative power. Subsequently, Section 43CB was introduced to provide statutory backing for certain ICDS provisions, such as those related to construction contracts using the percentage of completion method.

How many judgments cite Chamber of Tax Consultants & Anr. v. UOI?

10 judgments on BharatTax cite Chamber of Tax Consultants & Anr. v. UOI (87 Taxmann.com 92), spanning 2020 to 2026.

Which sections of the Income Tax Act does Chamber of Tax Consultants & Anr. v. UOI come up under?

It is most often cited in judgments turning on Section 115JB, Section 143(3), Section 270A, Section 142(1), Section 143(2), Section 144B.

Chamber of Tax Consultants & Anr. v. UOI (87 Taxmann.com 92)

Orient Overseas Container Line Limited, Mumbai vs. DCIT (Int) Tax Circle 3(2)(2), Mumbai

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

ITA 6570/MUM/2025[2023-24]Status: DisposedITAT Mumbai19 Jan 2026AY 2023-24

Bench: Shri Om Prakash Kantshri Sandeep Singh Karhailorient Overseas Container Line Limited, C/O Oocl (India) Private Limited, Icc Chambers, 5Th Floor, Saki Vihar Road, Opp. Santogen Silk Mills, Powai, ............... Appellant Mumbai - 400072 Pan : Aaaco5679E V/S Deputy Commissioner Of Income Tax (International Taxation), Circle – 3(2)(2), ……………… Respondent 6Th Floor, Kautilya Bhavan, Bandra Kurla Complex, Mumbai - 400051

For Appellant: Shri Nikhil TiwariFor Respondent: Shri Krishna Kumar, Sr.DR

Section 115JSection 143(2)Section 143(3)Section 144CSection 144C(13)Section 144C(5)Section 153Section 244ASection 44B

…IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SHRI OM PRAKASH KANT, ACCOUNTANT MEMBER SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER Orient Overseas Container Line Limited, C/o OOCL (India) Private Limited, ICC Chambers, 5th Floor, Saki Vihar Road, Opp. Santogen Silk Mills, Powai, ............... Appellant Mumbai - 400072 PAN : AAACO5679E v/s Deputy Commissioner of Income Tax (International Taxation), Circle – 3(2)(2), ……………… Respondent 6th Floor, Kautilya Bhavan, Bandra Kurla Complex, Mumbai - 400051 Assessee by : Shri Nikhil Tiwari Ms. Kajal Bhanushali Revenue by : Shri Krishna Kumar, Sr.DR Date…

Ubs Business Solutions (India) Private Limited (Successor to Credit Suisse Services (India) Pvt Ltd), Pune vs. PCIT, Pune - 1, Pune, Maharashtra

In the result, appeal of the Assessee is allowed

ITA 1407/PUN/2025[2020-21]Status: DisposedITAT Pune28 Nov 2025AY 2020-21

Bench: Ms.Astha Chandra & Dr.Dipak P. Ripoteआयकर अपऩल सं. / Ita No.1407/Pun/2025 निर्धारण वषा / Assessment Year: 2020-21 Ubs Business Solutions (India) V The Principal Pvt. Ltd. (Successor To Credit S. Commissioner Of Suisse Services (India) Pvt Income Tax, Ltd.), Pune-1. Cluster A, Eon Free Zone, Plot No.1, S.No.77, Ground To 5Th Floors In Wing 1, 3Rd To 5Th Floor In Wing 2, Kharadi Midc Knowledge Park, Pune – 411014. Pan: Aabcu8718M Appellant/ Assessee Respondent / Revenue Assessee By Shri Rajendra Agiwal - Ar Revenue By Shri Amit Bobde – Cit(Dr) Date Of Hearing 23/09/2025 Date Of Pronouncement 28/11/2025 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Appeal Is Filed By The Assessee Against The Order Of Ld.Principal Commissioner Of Income Tax, Pune-1 Passed Under Section 263 Of The Income Tax Act, 1961 For A.Y.2020-21, Dated 31.03.2025 Emanating From Assessment Order U/S.143(3) R.W.S 144B

Section 143(3)Section 144BSection 263Section 80G

…आयकर अपीलीय अधिकरण ”बी” न्यायपीठ पुणेमें। IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “B” :: PUNE BEFORE MS.ASTHA CHANDRA, JUDICIAL MEMBER AND DR.DIPAK P. RIPOTE, ACCOUNTANT MEMBER आयकर अपऩल सं. / ITA No.1407/PUN/2025 निर्धारण वषा / Assessment Year: 2020-21 UBS Business Solutions (India) V The Principal Pvt. Ltd. (Successor to Credit s. Commissioner of Suisse Services (India) Pvt Income Tax, Ltd.), Pune-1. Cluster A, EON Free Zone, Plot No.1, S.No.77, Ground to 5th Floors in Wing 1, 3rd to 5th Floor in Wing 2, Kharadi MIDC Knowledge Park, Pune – 411014. PAN: AABCU8718M Appellant/ Assessee Respondent / Reven…