Chicago Pneumatic India Ltd. v. DCIT

15 SOT 252Income Tax Appellate Tribunal2007#959 most cited

What is Chicago Pneumatic India Ltd. v. DCIT authority for?

The Assessing Officer must grant the correct deduction after due verification of claims made by the assessee, even if not perfectly articulated initially. This principle applies in assessment proceedings, including those involving specific deductions like those for export-oriented units under Section 10B.

111

judgments rely on this decision, according to BharatTax’s citation analysis of 367,154 Indian tax judgments — from 2015 to 2025.

Also referred to as

Chicago Pneumatic India Ltd v DCIT · 15 SOT 252 · ITAT Mumbai · Assessing Officer duty to verify · correct deduction · Section 10B · export oriented undertaking · assessment procedure · assessee claim verification · Section 143(3)

Sections most often in play

Section 143(3)Section 153ASection 153CSection 132Section 147Section 143(1)Section 132(4)Section 139(5)

Issues it is cited on

section 153(a)(1)section 8d(2)(ii)section 17(2)(iiia)section 10b(8)section 8dsection 9(1)(ii)section 17(2)section 158bb(1)section 5(b)section 153(a)retraction of statementsection 153a(1)(a)

Judgments citing Chicago Pneumatic India Ltd. v. DCIT

Srf Limited, New Delhi vs. DCIT, Circle- 1, Ltu, New Delhi

In the result, the appeal being ITA No

ITA 4539/DEL/2017[2013-14]Status: DisposedITAT Delhi12 Dec 2025AY 2013-14

Bench: Shris.Rifaur Rahman & Shri Sudhir Pareek

For Appellant: Shri Pradeep Dinodia, CAFor Respondent: Shri S.K. Jadhav, CIT DR
Section 10ASection 143(3)Section 144C(5)Section 14ASection 92BSection 92C

…O should have granted the correct deduction after due verification. a) CIT v. Ramco International 221 CTR 491 (P&H); b) CIT v. Natraj Stationery Products (P) Ltd., (2009) 312 ITR 222; c) Chicago Pneumatic India Ltd. v. Deputy Commissioner of Income Tax (2007) 15 SOT 252 (Mumbai); d) MIT Mohan Singh Kahlon [2013] 39 taxmann.com 145 (Chandigarh-Trib.) (P. no. 896-901 of Case Law Compilation); e) Mrs. Meena S. Banerji vs. ITO [2007] 14 SOT 569 (Mumbai-Trib(P. no. 902- 910 of Case Law Compilation) and f) Anchor Pressings (P.) Ltd. vs. CIT [1986] 27 taxman 295 (SC) (P. no. 911-914 of Case Laws Compilation). 79. The Ld…

Srf Ltd., New Delhi vs. ACIT, New Delhi

In the result, the appeal being ITA No

ITA 80/DEL/2016[2011-12]Status: DisposedITAT Delhi12 Dec 2025AY 2011-12

Bench: Shris.Rifaur Rahman & Shri Sudhir Pareek

For Appellant: Shri Pradeep Dinodia, CAFor Respondent: Shri S.K. Jadhav, CIT DR
Section 10ASection 143(3)Section 144C(5)Section 14ASection 92BSection 92C

…O should have granted the correct deduction after due verification. a) CIT v. Ramco International 221 CTR 491 (P&H); b) CIT v. Natraj Stationery Products (P) Ltd., (2009) 312 ITR 222; c) Chicago Pneumatic India Ltd. v. Deputy Commissioner of Income Tax (2007) 15 SOT 252 (Mumbai); d) MIT Mohan Singh Kahlon [2013] 39 taxmann.com 145 (Chandigarh-Trib.) (P. no. 896-901 of Case Law Compilation); e) Mrs. Meena S. Banerji vs. ITO [2007] 14 SOT 569 (Mumbai-Trib(P. no. 902- 910 of Case Law Compilation) and f) Anchor Pressings (P.) Ltd. vs. CIT [1986] 27 taxman 295 (SC) (P. no. 911-914 of Case Laws Compilation). 79. The Ld…

Volark Leasing Ifsc Pvt. Ltd, Gujarat vs. ACIT/DCIT, Circle, Gandhinagar, Gujarat

In the result, the appeal of the assessee is allowed

ITA 357/AHD/2025[2023-24]Status: DisposedITAT Ahmedabad29 Oct 2025AY 2023-24

Bench: Shri Sanjay Garg & Smt. Annapurna Gupta

For Appellant: Shri Pancham Sethi, ARFor Respondent: Date of Hearing
Section 143Section 143(1)Section 234BSection 250Section 80Section 80JSection 80L

…reliefs." Therefore the above Circular should always be borne in mind by the officers of the respondent-revenue while administering the said Act.” vii) Similar has been taken by Hon’ble Mumbai ITAT in the case of Chicago Pneumatic India Ltd. vs. DCIT [(2007) 15 SOT 252]. viii) Bajaj Tempo Ltd. vs. CIT [(1992) (Supreme Court) 62 Taxman 480/ (1992) 196 ITR 188] Hon’ble Apex Court, on numerous occasions had laid the proposition that “the Assessing Authorities are bound to compute the correct income only and collect legitimate tax, hence, merely for a procedural lapse or technicalities, in our opinion, the assessee…

Asianet Satellite Communications Limited, Thiruvananthapuram vs. Assistant Commissioner of Income Tax, Thiruvananthapuram

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

ITA 475/COCH/2025[2018-19]Status: DisposedITAT Cochin08 Aug 2025AY 2018-19

Bench: Shri Inturi Rama Rao, Am & Shri Soundararajan K, Jm

For Appellant: Shri Raghunathan S, AdvocateFor Respondent: Smt. Leena Lal, Sr. DR
Section 40A(7)

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH BEFORE SHRI INTURI RAMA RAO, AM AND SHRI SOUNDARARAJAN K, JM ITA Nos. 474 & 475/Coch/2025 Assessment Years : 2017-18 & 2018-19 Asianet Satellite Communications Ltd. .......... Appellant 2A, 2nd Floor, Technopark Campus, Kariyavattom, Trivandrum. [PAN: AAECA 5548 E] vs. Asst. Commissioner of Income Tax .......... Respondent Circle 1(1), Thiruvananthapuram. Appellant by: Shri Raghunathan S, Advocate Respondent by: Smt. Leena Lal, Sr. DR Date of Hearing: 04.08.2025 Date of Pronouncement: 08.08.2025 O R D E R Per: Inturi Rama Rao, AM These appeals filed by the asse…

Asianet Satellite Communications Limited, Thiruvananthapuram vs. Assistant Commissioner of Income Tax, Thiruvananthapuram

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

ITA 474/COCH/2025[2017-18]Status: DisposedITAT Cochin08 Aug 2025AY 2017-18

Bench: Shri Inturi Rama Rao, Am & Shri Soundararajan K, Jm

For Appellant: Shri Raghunathan S, AdvocateFor Respondent: Smt. Leena Lal, Sr. DR
Section 40A(7)

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH BEFORE SHRI INTURI RAMA RAO, AM AND SHRI SOUNDARARAJAN K, JM ITA Nos. 474 & 475/Coch/2025 Assessment Years : 2017-18 & 2018-19 Asianet Satellite Communications Ltd. .......... Appellant 2A, 2nd Floor, Technopark Campus, Kariyavattom, Trivandrum. [PAN: AAECA 5548 E] vs. Asst. Commissioner of Income Tax .......... Respondent Circle 1(1), Thiruvananthapuram. Appellant by: Shri Raghunathan S, Advocate Respondent by: Smt. Leena Lal, Sr. DR Date of Hearing: 04.08.2025 Date of Pronouncement: 08.08.2025 O R D E R Per: Inturi Rama Rao, AM These appeals filed by the asse…

Dr.Rangasamy Sudha, Erode vs. ITO, Ward 1(1), Erode

In the result the appeal of the assessee is partly allowed

ITA 1007/CHNY/2025[2023-24]Status: DisposedITAT Chennai05 Aug 2025AY 2023-24

Bench: Shri Manu Kumar Giri & Shri S.R.Raghunathaआयकर अपील सं./Ita No.:1007/Chny/2025 धनिाारण वर्ा / Assessment Year: 2023-24 The Income-Tax Officer, Dr. Rangasamy Sudha, 448, Maragathavalli Hospital, Vs. Ward 1(1), Erode. E.V.N. Road, Erode – 638 009. [Pan:Ajcps-0749-R] (अपीलाथी/Appellant) (प्रत्यथी/Respondent) अपीलाथी की ओर से/Appellant By : Shri. Manickasundaram, Advocate प्रत्यथी की ओर से/Respondent By : Ms. Gouthami Manivasagam, Jcit. सुनवाई की तारीख/Date Of Hearing : 03.07.2025 घोर्णा की तारीख/Date Of Pronouncement : 05.08.2025 आदेश /O R D E R Per S. R. Raghunatha, Am :

For Appellant: Shri. Manickasundaram, AdvocateFor Respondent: Ms. Gouthami Manivasagam, JCIT
Section 115BSection 139Section 143(1)Section 80CSection 80T

…आयकर अपीलीय अधिकरण, ‘बी’ न्यायपीठ, चेन्नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI श्री मनु कुमार गिरर, न्यागिक सदस्य एवं श्री एस. आर. रघुनाथा, लेखा सदस्य के समक्ष BEFORE SHRI MANU KUMAR GIRI, JUDICIAL MEMBER AND SHRI S.R.RAGHUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.:1007/Chny/2025 धनिाारण वर्ा / Assessment Year: 2023-24 The Income-tax Officer, Dr. Rangasamy Sudha, 448, Maragathavalli Hospital, vs. Ward 1(1), Erode. E.V.N. Road, Erode – 638 009. [PAN:AJCPS-0749-R] (अपीलाथी/Appellant) (प्रत्यथी/Respondent) अपीलाथी की ओर से/Appellant by : Shri. Manickasundaram, Advocate प्रत्यथी की ओर से/Res…

Jindal Photo Ltd., New Delhi vs. ACIT, CC- 30, New Delhi

ITA 4492/DEL/2017[2014-15]Status: DisposedITAT Delhi21 May 2025AY 2014-15

Bench: Shri Vikas Awasthy & Shri Naveen Chandra

For Appellant: Shri Rohit Jain, AdvFor Respondent: Ms. Baljeet Kaur, CIT-DR
Section 132Section 139(5)Section 153A

…• CIT vs. Ramco International: 221 CTR 491 (P&H) • CIT vs. Hero Honda Finlease Lad: 115 TTJ 752 (Del TM) • SNC-Lavalin Acres Inc: 110 TTJ 13 (Del.) • Sirpur Paper Mills Ltd. vs. ACTT: ITA No. 425/Hyd/01 (Hyd) • Chicago Pneumatic India P. Ltd. vs. DCIT (2007) 15 SOT 252 (Mum) • Emerson Net Work Power India (P) Ltd. vs. ACIT 2009122 TTJ 67 (Mum Tri.) • Ogilvy and Mather (P) Ltd. vs. Addl. CIT: ITA No. 925/Mum/2009 (ITAT Mum) • DCIT vs. Tata Asset Management Ltd.: ITA No. 4665/Mum/2010 (ITAT Mum) • Asian Paints Ltd. vs. ACIT: ITA No. 5092/M/2007 (Mum) 23. On the issue of applicability of the decision of the Suprem…

M/S Jindal Photo Ltd., New Delhi vs. ACIT, New Delhi

In the result, all the appeals of the assessee in ITA No

ITA 5451/DEL/2016[2013-14]Status: DisposedITAT Delhi21 May 2025AY 2013-14

Bench: Shri Vikas Awasthy & Shri Naveen Chandra

For Appellant: Shri Rohit Jain, AdvFor Respondent: Ms. Baljeet Kaur, CIT-DR
Section 132Section 153A

…• CIT vs. Ramco International: 221 CTR 491 (P&H) • CIT vs. Hero Honda Finlease Lad: 115 TTJ 752 (Del TM) • SNC-Lavalin Acres Inc: 110 TTJ 13 (Del.) • Sirpur Paper Mills Ltd. vs. ACTT: ITA No. 425/Hyd/01 (Hyd) • Chicago Pneumatic India P. Ltd. vs. DCIT (2007) 15 SOT 252 (Mum) • Emerson Net Work Power India (P) Ltd. vs. ACIT 2009122 TTJ 67 (Mum Tri.) • Ogilvy and Mather (P) Ltd. vs. Addl. CIT: ITA No. 925/Mum/2009 (ITAT Mum) • DCIT vs. Tata Asset Management Ltd.: ITA No. 4665/Mum/2010 (ITAT Mum) • Asian Paints Ltd. vs. ACIT: ITA No. 5092/M/2007 (Mum) 23. On the issue of applicability of the decision of the Suprem…

M/S. Jindal Photo Ltd., New Delhi vs. ACIT, New Delhi

ITA 5257/DEL/2015[2012-13]Status: DisposedITAT Delhi21 May 2025AY 2012-13

Bench: Shri Vikas Awasthy & Shri Naveen Chandra

For Appellant: Shri Rohit Jain, AdvFor Respondent: Ms. Baljeet Kaur, CIT-DR
Section 132Section 139(5)Section 153A

…• CIT vs. Ramco International: 221 CTR 491 (P&H) • CIT vs. Hero Honda Finlease Lad: 115 TTJ 752 (Del TM) • SNC-Lavalin Acres Inc: 110 TTJ 13 (Del.) • Sirpur Paper Mills Ltd. vs. ACTT: ITA No. 425/Hyd/01 (Hyd) • Chicago Pneumatic India P. Ltd. vs. DCIT (2007) 15 SOT 252 (Mum) • Emerson Net Work Power India (P) Ltd. vs. ACIT 2009122 TTJ 67 (Mum Tri.) • Ogilvy and Mather (P) Ltd. vs. Addl. CIT: ITA No. 925/Mum/2009 (ITAT Mum) • DCIT vs. Tata Asset Management Ltd.: ITA No. 4665/Mum/2010 (ITAT Mum) • Asian Paints Ltd. vs. ACIT: ITA No. 5092/M/2007 (Mum) 23. On the issue of applicability of the decision of the Supreme…

M/S. Jindal Photo Ltd., New Delhi vs. ACIT, New Delhi

ITA 5256/DEL/2015[2011-12]Status: DisposedITAT Delhi21 May 2025AY 2011-12

Bench: Shri Vikas Awasthy & Shri Naveen Chandra

For Appellant: Shri Rohit Jain, AdvFor Respondent: Ms. Baljeet Kaur, CIT-DR
Section 132Section 139(5)Section 153A

…• CIT vs. Ramco International: 221 CTR 491 (P&H) • CIT vs. Hero Honda Finlease Lad: 115 TTJ 752 (Del TM) • SNC-Lavalin Acres Inc: 110 TTJ 13 (Del.) • Sirpur Paper Mills Ltd. vs. ACTT: ITA No. 425/Hyd/01 (Hyd) • Chicago Pneumatic India P. Ltd. vs. DCIT (2007) 15 SOT 252 (Mum) • Emerson Net Work Power India (P) Ltd. vs. ACIT 2009122 TTJ 67 (Mum Tri.) • Ogilvy and Mather (P) Ltd. vs. Addl. CIT: ITA No. 925/Mum/2009 (ITAT Mum) • DCIT vs. Tata Asset Management Ltd.: ITA No. 4665/Mum/2010 (ITAT Mum) • Asian Paints Ltd. vs. ACIT: ITA No. 5092/M/2007 (Mum) 23. On the issue of applicability of the decision of the Suprem…

M/S. Jindal Photo Ltd., New Delhi vs. ACIT, New Delhi

ITA 5255/DEL/2015[2010-11]Status: DisposedITAT Delhi21 May 2025AY 2010-11

Bench: Shri Vikas Awasthy & Shri Naveen Chandra

For Appellant: Shri Rohit Jain, AdvFor Respondent: Ms. Baljeet Kaur, CIT-DR
Section 132Section 139(5)Section 153A

…• CIT vs. Ramco International: 221 CTR 491 (P&H) • CIT vs. Hero Honda Finlease Lad: 115 TTJ 752 (Del TM) • SNC-Lavalin Acres Inc: 110 TTJ 13 (Del.) • Sirpur Paper Mills Ltd. vs. ACTT: ITA No. 425/Hyd/01 (Hyd) • Chicago Pneumatic India P. Ltd. vs. DCIT (2007) 15 SOT 252 (Mum) • Emerson Net Work Power India (P) Ltd. vs. ACIT 2009122 TTJ 67 (Mum Tri.) • Ogilvy and Mather (P) Ltd. vs. Addl. CIT: ITA No. 925/Mum/2009 (ITAT Mum) • DCIT vs. Tata Asset Management Ltd.: ITA No. 4665/Mum/2010 (ITAT Mum) • Asian Paints Ltd. vs. ACIT: ITA No. 5092/M/2007 (Mum) 23. On the issue of applicability of the decision of the Suprem…

M/S. Jindal Photo Ltd., New Delhi vs. ACIT, New Delhi

In the result, all the appeals of the assessee in ITA No

ITA 5254/DEL/2015[2009-10]Status: DisposedITAT Delhi21 May 2025AY 2009-10

Bench: Shri Vikas Awasthy & Shri Naveen Chandra

For Appellant: Shri Rohit Jain, AdvFor Respondent: Ms. Baljeet Kaur, CIT-DR
Section 132Section 153A

…• CIT vs. Ramco International: 221 CTR 491 (P&H) • CIT vs. Hero Honda Finlease Lad: 115 TTJ 752 (Del TM) • SNC-Lavalin Acres Inc: 110 TTJ 13 (Del.) • Sirpur Paper Mills Ltd. vs. ACTT: ITA No. 425/Hyd/01 (Hyd) • Chicago Pneumatic India P. Ltd. vs. DCIT (2007) 15 SOT 252 (Mum) • Emerson Net Work Power India (P) Ltd. vs. ACIT 2009122 TTJ 67 (Mum Tri.) • Ogilvy and Mather (P) Ltd. vs. Addl. CIT: ITA No. 925/Mum/2009 (ITAT Mum) • DCIT vs. Tata Asset Management Ltd.: ITA No. 4665/Mum/2010 (ITAT Mum) • Asian Paints Ltd. vs. ACIT: ITA No. 5092/M/2007 (Mum) 23. On the issue of applicability of the decision of the Suprem…

M/S. Jindal Photo Ltd., New Delhi vs. ACIT, New Delhi

ITA 5253/DEL/2015[2008-09]Status: DisposedITAT Delhi21 May 2025AY 2008-09

Bench: Shri Vikas Awasthy & Shri Naveen Chandra

For Appellant: Shri Rohit Jain, AdvFor Respondent: Ms. Baljeet Kaur, CIT-DR
Section 132Section 139(5)Section 153A

…• CIT vs. Ramco International: 221 CTR 491 (P&H) • CIT vs. Hero Honda Finlease Lad: 115 TTJ 752 (Del TM) • SNC-Lavalin Acres Inc: 110 TTJ 13 (Del.) • Sirpur Paper Mills Ltd. vs. ACTT: ITA No. 425/Hyd/01 (Hyd) • Chicago Pneumatic India P. Ltd. vs. DCIT (2007) 15 SOT 252 (Mum) • Emerson Net Work Power India (P) Ltd. vs. ACIT 2009122 TTJ 67 (Mum Tri.) • Ogilvy and Mather (P) Ltd. vs. Addl. CIT: ITA No. 925/Mum/2009 (ITAT Mum) • DCIT vs. Tata Asset Management Ltd.: ITA No. 4665/Mum/2010 (ITAT Mum) • Asian Paints Ltd. vs. ACIT: ITA No. 5092/M/2007 (Mum) 23. On the issue of applicability of the decision of the Suprem…

M/S. Jindal Photo Ltd., New Delhi vs. ACIT, New Delhi

ITA 5252/DEL/2015[2007-08]Status: DisposedITAT Delhi21 May 2025AY 2007-08

Bench: Shri Vikas Awasthy & Shri Naveen Chandra

For Appellant: Shri Rohit Jain, AdvFor Respondent: Ms. Baljeet Kaur, CIT-DR
Section 132Section 139(5)Section 153A

…• CIT vs. Ramco International: 221 CTR 491 (P&H) • CIT vs. Hero Honda Finlease Lad: 115 TTJ 752 (Del TM) • SNC-Lavalin Acres Inc: 110 TTJ 13 (Del.) • Sirpur Paper Mills Ltd. vs. ACTT: ITA No. 425/Hyd/01 (Hyd) • Chicago Pneumatic India P. Ltd. vs. DCIT (2007) 15 SOT 252 (Mum) • Emerson Net Work Power India (P) Ltd. vs. ACIT 2009122 TTJ 67 (Mum Tri.) • Ogilvy and Mather (P) Ltd. vs. Addl. CIT: ITA No. 925/Mum/2009 (ITAT Mum) • DCIT vs. Tata Asset Management Ltd.: ITA No. 4665/Mum/2010 (ITAT Mum) • Asian Paints Ltd. vs. ACIT: ITA No. 5092/M/2007 (Mum) 23. On the issue of applicability of the decision of the Suprem…

M/S. Jindal Photo Ltd., New Delhi vs. ACIT, New Delhi

ITA 5251/DEL/2015[2006-07]Status: DisposedITAT Delhi21 May 2025AY 2006-07

Bench: Shri Vikas Awasthy & Shri Naveen Chandra

For Appellant: Shri Rohit Jain, AdvFor Respondent: Ms. Baljeet Kaur, CIT-DR
Section 132Section 139(5)Section 153A

…• CIT vs. Ramco International: 221 CTR 491 (P&H) • CIT vs. Hero Honda Finlease Lad: 115 TTJ 752 (Del TM) • SNC-Lavalin Acres Inc: 110 TTJ 13 (Del.) • Sirpur Paper Mills Ltd. vs. ACTT: ITA No. 425/Hyd/01 (Hyd) • Chicago Pneumatic India P. Ltd. vs. DCIT (2007) 15 SOT 252 (Mum) • Emerson Net Work Power India (P) Ltd. vs. ACIT 2009122 TTJ 67 (Mum Tri.) • Ogilvy and Mather (P) Ltd. vs. Addl. CIT: ITA No. 925/Mum/2009 (ITAT Mum) • DCIT vs. Tata Asset Management Ltd.: ITA No. 4665/Mum/2010 (ITAT Mum) • Asian Paints Ltd. vs. ACIT: ITA No. 5092/M/2007 (Mum) 23. On the issue of applicability of the decision of the Suprem…

Strides Pharma Science Limited, Mumbai vs. Income Tax Officer, 15(3)(2), Mumbai

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

ITA 5721/MUM/2024[2020-21]Status: DisposedITAT Mumbai20 Mar 2025AY 2020-21

Bench: Shri Amit Shukla & Smt. Renu Jauhriआयकर अपील सं./Ita No.5721/Mum/2024 (निर्धारण वर्ष / Assessment Year :2020-21) Strides Pharma Science Limited V/S. Ito 15(3)(2), बनाम Aayakar Bhavan, New 201, Devavrata, Sector-17, Marine Lines, Mumbai-400020 Vashi, Navi Mumbai, Maharashtra-400703 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Blrs03808A .. Appellant/अपीलार्थी Respondent/प्रतिवादी निर्धारिती की ओर से /Assessee By: Shri Nishit Gandhi राजस्व की ओर से /Revenue By: Mr. R. A. Dhyani सुनवाई की तारीख / Date Of Hearing 16.01.2025 20.03.2025 घोषणा की तारीख/Date Of Pronouncement आदेश / Order Per Renu Jauhri [A.M.] :- This Appeal Is Filed By The Assessee Against The Order Of The Learned Commissioner Of Income-Tax (Appeals), Mumbai/National Faceless Appeal Centre, Delhi [Hereinafter Referred To As “Cit(A)”] Dated 06.09.2024 Passed U/S.250 Of The Income-Tax Act, 1961 [Hereinafter Referred To As “Act”] For

For Appellant: Shri Nishit GandhiFor Respondent: Mr. R. A. Dhyani
Section 143(3)Section 144Section 14ASection 250Section 35Section 37(1)

…of the Act. 8.2 The learned AO and CIT(A) has erred in not considering the jurisdictional Bombay High Court in the case of Commissioner of Income-Tax Vs. Pruthvi Brokers & Shareholders, Mumbai ITAT in the case of Chicago Pneumatic India Ltd. v. Dy. CAT (2007) 15 SOT 252 (Mumbai), CBDT Circular no. 14 (XL-35) dated April 11, 1955 and various other relevant judicial decisions, which are squarely applicable to the Appellant, wherein the principles emerge that the genuine claim of the Appellant should be granted even in case of alleged procedural lapses. Ground 9: Claim of the Appellant of Rs. Rs.2,23,73,789 represen…

John Distilleries Pvt Ltd., Bangalore vs. Deputy Commissioner of Income Tax, Central Circle-1(1), Bangalore

In the result, appeals of the assessee in ITA No

ITA 987/BANG/2023[2016-17]Status: DisposedITAT Bangalore24 Jul 2024AY 2016-17

Bench: Shri Chandra Poojari & Shri Keshav Dubey

…of the assessee and that it was one of the duties of the officers to assist the tax payers in determination of correct amount of tax payable, as per law. Ld. CIT(A) also followed the judgment of Mumbai Bench of ITAT in Chicago Pneumatic (India) Ltd. v. DCIT, 15 SOT 252, wherein relying upon the said circular the Hon'ble Bench had observed that assessing authorities are bound to compute the correct income, and merely for a procedural lapse on technicalities, the assessee should not be compelled to pay more taxes than what is due from him. 4. It is further noted by us that in A.Y 2008-09 an identical claim was ma…

John Distilleries Pvt Ltd., Bangalore vs. Deputy Commissioner of Income Tax, Central Circle-1(1), Bangalore

ITA 986/BANG/2023[2015-16]Status: DisposedITAT Bangalore24 Jul 2024AY 2015-16

Bench: Shri Chandra Poojari & Shri Keshav Dubey

For Appellant: Sri T.M. Shivakumar, Sr. A.RFor Respondent: Ms. Neera Malhotra, D.R

…of the assessee and that it was one of the duties of the officers to assist the tax payers in determination of correct amount of tax payable, as per law. Ld. CIT(A) also followed the judgment of Mumbai Bench of ITAT in Chicago Pneumatic (India) Ltd. v. DCIT, 15 SOT 252, wherein relying upon the said circular the Hon’ble Bench had observed that assessing authorities are bound to compute the correct income, and merely for a procedural lapse on technicalities, the assessee should not be compelled to pay more taxes than what is due from him. 4. It is further noted by us that in A.Y 2008-09 an identical claim was mad…

John Distilleries Pvt Ltd., Bangalore vs. Deputy Commissioner of Income Tax, Central Circle-1, Bangalore

ITA 983/BANG/2023[2012-13]Status: DisposedITAT Bangalore24 Jul 2024AY 2012-13

Bench: Shri Chandra Poojari & Shri Keshav Dubey

For Appellant: Sri T.M. Shivakumar, Sr. A.RFor Respondent: Ms. Neera Malhotra

…of the assessee and that it was one of the duties of the officers to assist the tax payers in determination of correct amount of tax payable, as per law. Ld. CIT(A) also followed the judgment of Mumbai Bench of ITAT in Chicago Pneumatic (India) Ltd. v. DCIT, 15 SOT 252, wherein relying upon the said circular the Hon’ble Bench had observed that assessing authorities are bound to compute the correct income, and merely for a procedural lapse on technicalities, the assessee should not be compelled to pay more taxes than what is due from him. 4. It is further noted by us that in A.Y 2008-09 an identical claim was mad…

John Developers, Bangalore vs. Deputy Commissioner of Income Tax, Central Circle-1(1), Bangalore

In the result, appeals of the assessee in ITA No

ITA 847/BANG/2023[2016-17]Status: DisposedITAT Bangalore24 Jul 2024AY 2016-17

Bench: Shri Chandra Poojari & Shri Keshav Dubey

…of the assessee and that it was one of the duties of the officers to assist the tax payers in determination of correct amount of tax payable, as per law. Ld. CIT(A) also followed the judgment of Mumbai Bench of ITAT in Chicago Pneumatic (India) Ltd. v. DCIT, 15 SOT 252, wherein relying upon the said circular the Hon'ble Bench had observed that assessing authorities are bound to compute the correct income, and merely for a procedural lapse on technicalities, the assessee should not be compelled to pay more taxes than what is due from him. 4. It is further noted by us that in A.Y 2008-09 an identical claim was ma…