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

DCIT 2(3)(1), Mumbai vs. Hdfc Bank Limited, Mumbai

In the result, the assessee's appeal for AY 2016-17 to AY 2018-19 is allowed and the Revenue's appeal for AY 2016-17 to 2018-19 is dismissed

ITA 3371/MUM/2023[2018-19]Status: DisposedITAT Mumbai24 Jan 2024AY 2018-19

Bench: Shri Kuldip Singh, Jm & Ms Padmavathy S, Am

For Appellant: Shri Yogesh Thar a/w ShriFor Respondent: Shri Biswanath Das, CIT-DR
Section 14ASection 36(1)(viia)

…f the exact data at the time of filing the ITR but was made available later on by the respective authority in the web-site. 9.4.2 As per submission, the assessee has relied upon the decision/judgement given in the case of Chicago Pneumatic India Ltd vs. DCIT (15 SOT 252) (Mum), decision of the Hon'ble Gujarat High Court in case of Choksi Metal Refinery vs. CIT (107 ITR 63), decision of the Hon'ble Delhi HC in the case of CIT v. Natraj Stationery Products (P) Ltd. (2009) 312 ITR 22, decision of the Hon'ble Jurisdictional Bombay High Court in Pruthvi Brokers & Shareholders Pvt. Ltd (2012) 349 ITR 0336 (BOM) and dec…

Hdfc Bank Limited, Mumbai vs. The Deputy Commissioner of Income Tax-2(3)(1), Mumbai

In the result, the assessee's appeal for AY 2016-17 to AY 2018-19 is allowed and the Revenue's appeal for AY 2016-17 to 2018-19 is dismissed

ITA 1785/MUM/2023[2018-2019]Status: DisposedITAT Mumbai24 Jan 2024AY 2018-2019

Bench: Shri Kuldip Singh, Jm & Ms Padmavathy S, Am

For Appellant: Shri Yogesh Thar a/w ShriFor Respondent: Shri Biswanath Das, CIT-DR
Section 14ASection 36(1)(viia)

…f the exact data at the time of filing the ITR but was made available later on by the respective authority in the web-site. 9.4.2 As per submission, the assessee has relied upon the decision/judgement given in the case of Chicago Pneumatic India Ltd vs. DCIT (15 SOT 252) (Mum), decision of the Hon'ble Gujarat High Court in case of Choksi Metal Refinery vs. CIT (107 ITR 63), decision of the Hon'ble Delhi HC in the case of CIT v. Natraj Stationery Products (P) Ltd. (2009) 312 ITR 22, decision of the Hon'ble Jurisdictional Bombay High Court in Pruthvi Brokers & Shareholders Pvt. Ltd (2012) 349 ITR 0336 (BOM) and dec…

Hdfc Bank Limited, Mumbai vs. The Deputy Commissioner of Income Tax-2(3)(1), Mumbai

In the result, the assessee's appeal for AY 2016-17 to AY 2018-19 is allowed and the Revenue's appeal for AY 2016-17 to 2018-19 is dismissed

ITA 1784/MUM/2023[2017-2018]Status: DisposedITAT Mumbai24 Jan 2024AY 2017-2018

Bench: Shri Kuldip Singh, Jm & Ms Padmavathy S, Am

For Appellant: Shri Yogesh Thar a/w ShriFor Respondent: Shri Biswanath Das, CIT-DR
Section 14ASection 36(1)(viia)

…f the exact data at the time of filing the ITR but was made available later on by the respective authority in the web-site. 9.4.2 As per submission, the assessee has relied upon the decision/judgement given in the case of Chicago Pneumatic India Ltd vs. DCIT (15 SOT 252) (Mum), decision of the Hon'ble Gujarat High Court in case of Choksi Metal Refinery vs. CIT (107 ITR 63), decision of the Hon'ble Delhi HC in the case of CIT v. Natraj Stationery Products (P) Ltd. (2009) 312 ITR 22, decision of the Hon'ble Jurisdictional Bombay High Court in Pruthvi Brokers & Shareholders Pvt. Ltd (2012) 349 ITR 0336 (BOM) and dec…

Hdfc Bank Limited, Mumbai vs. The Deputy Commissioner of Income Tax-2(3)(1), Mumbai

In the result, the assessee's appeal for AY 2016-17 to AY 2018-19 is allowed and the Revenue's appeal for AY 2016-17 to 2018-19 is dismissed

ITA 1783/MUM/2023[2016-2017]Status: DisposedITAT Mumbai24 Jan 2024AY 2016-2017

Bench: Shri Kuldip Singh, Jm & Ms Padmavathy S, Am

For Appellant: Shri Yogesh Thar a/w ShriFor Respondent: Shri Biswanath Das, CIT-DR
Section 14ASection 36(1)(viia)

…f the exact data at the time of filing the ITR but was made available later on by the respective authority in the web-site. 9.4.2 As per submission, the assessee has relied upon the decision/judgement given in the case of Chicago Pneumatic India Ltd vs. DCIT (15 SOT 252) (Mum), decision of the Hon'ble Gujarat High Court in case of Choksi Metal Refinery vs. CIT (107 ITR 63), decision of the Hon'ble Delhi HC in the case of CIT v. Natraj Stationery Products (P) Ltd. (2009) 312 ITR 22, decision of the Hon'ble Jurisdictional Bombay High Court in Pruthvi Brokers & Shareholders Pvt. Ltd (2012) 349 ITR 0336 (BOM) and dec…

DCIT (Exemption) Bhopal, Bhopal vs. Indore Education and Service Society, Indore

In the result, appeal of the revenue in ground no

ITA 990/IND/2019[2016-17]Status: DisposedITAT Indore21 Dec 2023AY 2016-17

Bench: Shri Vijay Pal Rao & Shri B.M. Biyanidcit (Exemption) M/S. Indore Education & Bhopal Service Society 4, Sita Building, Yn Road, Vs. Opp. State Bank Of India Indore (Appellant / Revenue) (Assessee /Respondent) Pan: Aaati 3186K Revenue By Ms. Simran Bhullar, Cit-Dr Respondent By Shri Sudhir Padliya, Ar Date Of Hearing 02.11.2023 Date Of Pronouncement 21.12.2023

Section 10Section 10(23)(vi)Section 11Section 13Section 13(3)

…support from the decisions in the cases of JCIT vs. Hero Honda Finlease Ltd.: 115 TTJ (Del.) (TM) 752, CIT VR, Rajasthan Fastners (P.) lad. 100 OTR (Mad.) 393, CIT vs. Jal Parabolic Springs Ltd., 172 Taxman 258 (Delhi), Chicago Pneumatics India Ltd., vs. DCIT 15 SOT 252 and ACTT va Bharat Starch Industrial Ltd. (URO). 4.21 Based on the foregoing discussions, a legitimate relief available to the assessee and not claimed in the return of income and the time permitted to revise the return of income under Section 139(5) having elapsed can be claimed by the assessee either before the assessing authorities or before th…

DCIT- 8(2)(1), Mumbai vs. Piramal Estates Private Limited, Mumbai

In the result, all the appeals of the revenue are dismissed

ITA 2015/MUM/2023[2010-11]Status: DisposedITAT Mumbai20 Dec 2023AY 2010-11

Bench: Shri Kuldip Singh & Shri Gagan Goyal

For Appellant: Shri Ronak Doshi/Priyank Gandhi/MsFor Respondent: Shri N. V. Nadkarni, Ld. CIT-DR
Section 14ASection 24Section 250

…the following judicial pronouncements: • CIT v. Pruthvi Brokers and Shareholders [2012] 349 ITR 336 (Bom HC) • Balmukund Acharya v DCIT [2009] 310 ITR 310 (Bom HC) • Choksi Metal Refinery v. CIT (107 ITR 63) (Guj HC) • Chicago Pneumatic India Ltd v. DCIT (15 SOT 252) (Mum Trib.) 7. Thus, in view of the above and the Hon'ble Mumbai Tribunal's order in Assessee's own case for A.Y. 2009-10 in M.A. 252/Mum/2020 arising out of ITA Piramal Estates Pvt. Ltd. 779/Mum/2014 (Page No 152-160 of LPB), the Assessee’s contention that the suo moto disallowance made by the Assessee under Section 14A of the Act be deleted e…

ACIT, Kochi vs. Federal Bank Ltd, Aluva

In the result, appeals of the Assessee and revenue for AY 2008-09 to 2010-

ITA 35/COCH/2020[2010-11]Status: DisposedITAT Cochin12 Dec 2022AY 2010-11

Bench: Shri N. V. Vasudevan & Ms. S. Padmavathy

For Appellant: Shri Rajesekharan, CA and Shri K.Gopi, CAFor Respondent: Smt. J. M. Jamuna Devi, Sr. DR, Cochin
Section 147Section 14ASection 154

…d be entertained. In CIT Vs. Pruithivi Brokers & Shareholders (2012) 23 Taxmann.com 23 (Bom) Ramco Cements Ltd. Vs. DCIT (2015) 55 taxmann.com 79 (Mad) Rakesh Singh Vs. ACIT (2012) 26 taxmann.com 240(Bang-ITAT) and Chicago Pneumatic India Ltd. Vs. DCIT (2007) 15 SOT 252 (Mum-ITAT) it was held that appellate authorities have power to entertain a new claim de hors filing revised return of income and that the prohibition laid down by the Hon’ble Supreme Court in the case of Goetz India Ltd. Vs CIT 284 ITR 323 (SC) is not applicable to the appellate authorities under the Act. In the case of Chicago Pneumatic India Lt…

ACIT, Kochi vs. Federal Bank Ltd, Aluva

In the result, appeals of the Assessee and revenue for AY 2008-09 to 2010-

ITA 34/COCH/2020[2009-10]Status: DisposedITAT Cochin12 Dec 2022AY 2009-10

Bench: Shri N. V. Vasudevan & Ms. S. Padmavathy

For Appellant: Shri Rajesekharan, CA and Shri K.Gopi, CAFor Respondent: Smt. J. M. Jamuna Devi, Sr. DR, Cochin
Section 147Section 14ASection 154

…d be entertained. In CIT Vs. Pruithivi Brokers & Shareholders (2012) 23 Taxmann.com 23 (Bom) Ramco Cements Ltd. Vs. DCIT (2015) 55 taxmann.com 79 (Mad) Rakesh Singh Vs. ACIT (2012) 26 taxmann.com 240(Bang-ITAT) and Chicago Pneumatic India Ltd. Vs. DCIT (2007) 15 SOT 252 (Mum-ITAT) it was held that appellate authorities have power to entertain a new claim de hors filing revised return of income and that the prohibition laid down by the Hon’ble Supreme Court in the case of Goetz India Ltd. Vs CIT 284 ITR 323 (SC) is not applicable to the appellate authorities under the Act. In the case of Chicago Pneumatic India Lt…

ACIT, Kochi vs. Federal Bank Ltd, Aluva

In the result, appeals of the Assessee and revenue for AY 2008-09 to 2010-

ITA 33/COCH/2020[2008-09]Status: DisposedITAT Cochin12 Dec 2022AY 2008-09

Bench: Shri N. V. Vasudevan & Ms. S. Padmavathy

For Appellant: Shri Rajesekharan, CA and Shri K.Gopi, CAFor Respondent: Smt. J. M. Jamuna Devi, Sr. DR, Cochin
Section 147Section 14ASection 154

…d be entertained. In CIT Vs. Pruithivi Brokers & Shareholders (2012) 23 Taxmann.com 23 (Bom) Ramco Cements Ltd. Vs. DCIT (2015) 55 taxmann.com 79 (Mad) Rakesh Singh Vs. ACIT (2012) 26 taxmann.com 240(Bang-ITAT) and Chicago Pneumatic India Ltd. Vs. DCIT (2007) 15 SOT 252 (Mum-ITAT) it was held that appellate authorities have power to entertain a new claim de hors filing revised return of income and that the prohibition laid down by the Hon’ble Supreme Court in the case of Goetz India Ltd. Vs CIT 284 ITR 323 (SC) is not applicable to the appellate authorities under the Act. In the case of Chicago Pneumatic India Lt…

The ACIT, Kochi vs. M/S.Federal Bank Ltd, Kochi

In the result, appeals of the Assessee and revenue for AY 2008-09 to 2010-

ITA 311/COCH/2020[2014-15]Status: DisposedITAT Cochin12 Dec 2022AY 2014-15

Bench: Shri N. V. Vasudevan & Ms. S. Padmavathy

For Appellant: Shri Rajesekharan, CA and Shri K.Gopi, CAFor Respondent: Smt. J. M. Jamuna Devi, Sr. DR, Cochin
Section 147Section 14ASection 154

…d be entertained. In CIT Vs. Pruithivi Brokers & Shareholders (2012) 23 Taxmann.com 23 (Bom) Ramco Cements Ltd. Vs. DCIT (2015) 55 taxmann.com 79 (Mad) Rakesh Singh Vs. ACIT (2012) 26 taxmann.com 240(Bang-ITAT) and Chicago Pneumatic India Ltd. Vs. DCIT (2007) 15 SOT 252 (Mum-ITAT) it was held that appellate authorities have power to entertain a new claim de hors filing revised return of income and that the prohibition laid down by the Hon’ble Supreme Court in the case of Goetz India Ltd. Vs CIT 284 ITR 323 (SC) is not applicable to the appellate authorities under the Act. In the case of Chicago Pneumatic India Lt…

The ACIT, Kochi vs. The Federal Bank Ltd, Ernakulam

In the result, appeals of the Assessee and revenue for AY 2008-09 to 2010-

ITA 310/COCH/2020[2008-09]Status: DisposedITAT Cochin12 Dec 2022AY 2008-09

Bench: Shri N. V. Vasudevan & Ms. S. Padmavathy

For Appellant: Shri Rajesekharan, CA and Shri K.Gopi, CAFor Respondent: Smt. J. M. Jamuna Devi, Sr. DR, Cochin
Section 147Section 14ASection 154

…d be entertained. In CIT Vs. Pruithivi Brokers & Shareholders (2012) 23 Taxmann.com 23 (Bom) Ramco Cements Ltd. Vs. DCIT (2015) 55 taxmann.com 79 (Mad) Rakesh Singh Vs. ACIT (2012) 26 taxmann.com 240(Bang-ITAT) and Chicago Pneumatic India Ltd. Vs. DCIT (2007) 15 SOT 252 (Mum-ITAT) it was held that appellate authorities have power to entertain a new claim de hors filing revised return of income and that the prohibition laid down by the Hon’ble Supreme Court in the case of Goetz India Ltd. Vs CIT 284 ITR 323 (SC) is not applicable to the appellate authorities under the Act. In the case of Chicago Pneumatic India Lt…

The ACIT, Kochi vs. M/S.Federal Bank Ltd, Kochi

In the result, appeals of the Assessee and revenue for AY 2008-09 to 2010-

ITA 309/COCH/2020[2012-13]Status: DisposedITAT Cochin12 Dec 2022AY 2012-13

Bench: Shri N. V. Vasudevan & Ms. S. Padmavathy

For Appellant: Shri Rajesekharan, CA and Shri K.Gopi, CAFor Respondent: Smt. J. M. Jamuna Devi, Sr. DR, Cochin
Section 147Section 14ASection 154

…d be entertained. In CIT Vs. Pruithivi Brokers & Shareholders (2012) 23 Taxmann.com 23 (Bom) Ramco Cements Ltd. Vs. DCIT (2015) 55 taxmann.com 79 (Mad) Rakesh Singh Vs. ACIT (2012) 26 taxmann.com 240(Bang-ITAT) and Chicago Pneumatic India Ltd. Vs. DCIT (2007) 15 SOT 252 (Mum-ITAT) it was held that appellate authorities have power to entertain a new claim de hors filing revised return of income and that the prohibition laid down by the Hon’ble Supreme Court in the case of Goetz India Ltd. Vs CIT 284 ITR 323 (SC) is not applicable to the appellate authorities under the Act. In the case of Chicago Pneumatic India Lt…

The Federal Bank Ltd, Aluva vs. The ACIT, Kochi

In the result, appeals of the Assessee and revenue for AY 2008-09 to 2010-

ITA 275/COCH/2020[2014-15]Status: DisposedITAT Cochin12 Dec 2022AY 2014-15

Bench: Shri N. V. Vasudevan & Ms. S. Padmavathy

For Appellant: Shri Rajesekharan, CA and Shri K.Gopi, CAFor Respondent: Smt. J. M. Jamuna Devi, Sr. DR, Cochin
Section 147Section 14ASection 154

…d be entertained. In CIT Vs. Pruithivi Brokers & Shareholders (2012) 23 Taxmann.com 23 (Bom) Ramco Cements Ltd. Vs. DCIT (2015) 55 taxmann.com 79 (Mad) Rakesh Singh Vs. ACIT (2012) 26 taxmann.com 240(Bang-ITAT) and Chicago Pneumatic India Ltd. Vs. DCIT (2007) 15 SOT 252 (Mum-ITAT) it was held that appellate authorities have power to entertain a new claim de hors filing revised return of income and that the prohibition laid down by the Hon’ble Supreme Court in the case of Goetz India Ltd. Vs CIT 284 ITR 323 (SC) is not applicable to the appellate authorities under the Act. In the case of Chicago Pneumatic India Lt…

The Federal Bank Ltd, Aluva vs. The ACIT, Kochi

In the result, appeals of the Assessee and revenue for AY 2008-09 to 2010-

ITA 274/COCH/2020[2013-14]Status: DisposedITAT Cochin12 Dec 2022AY 2013-14

Bench: Shri N. V. Vasudevan & Ms. S. Padmavathy

For Appellant: Shri Rajesekharan, CA and Shri K.Gopi, CAFor Respondent: Smt. J. M. Jamuna Devi, Sr. DR, Cochin
Section 147Section 14ASection 154

…d be entertained. In CIT Vs. Pruithivi Brokers & Shareholders (2012) 23 Taxmann.com 23 (Bom) Ramco Cements Ltd. Vs. DCIT (2015) 55 taxmann.com 79 (Mad) Rakesh Singh Vs. ACIT (2012) 26 taxmann.com 240(Bang-ITAT) and Chicago Pneumatic India Ltd. Vs. DCIT (2007) 15 SOT 252 (Mum-ITAT) it was held that appellate authorities have power to entertain a new claim de hors filing revised return of income and that the prohibition laid down by the Hon’ble Supreme Court in the case of Goetz India Ltd. Vs CIT 284 ITR 323 (SC) is not applicable to the appellate authorities under the Act. In the case of Chicago Pneumatic India Lt…

The Federal Bank Ltd, Aluva vs. The ACIT, Kochi

In the result, appeals of the Assessee and revenue for AY 2008-09 to 2010-

ITA 273/COCH/2020[2012-13]Status: DisposedITAT Cochin12 Dec 2022AY 2012-13

Bench: Shri N. V. Vasudevan & Ms. S. Padmavathy

For Appellant: Shri Rajesekharan, CA and Shri K.Gopi, CAFor Respondent: Smt. J. M. Jamuna Devi, Sr. DR, Cochin
Section 147Section 14ASection 154

…d be entertained. In CIT Vs. Pruithivi Brokers & Shareholders (2012) 23 Taxmann.com 23 (Bom) Ramco Cements Ltd. Vs. DCIT (2015) 55 taxmann.com 79 (Mad) Rakesh Singh Vs. ACIT (2012) 26 taxmann.com 240(Bang-ITAT) and Chicago Pneumatic India Ltd. Vs. DCIT (2007) 15 SOT 252 (Mum-ITAT) it was held that appellate authorities have power to entertain a new claim de hors filing revised return of income and that the prohibition laid down by the Hon’ble Supreme Court in the case of Goetz India Ltd. Vs CIT 284 ITR 323 (SC) is not applicable to the appellate authorities under the Act. In the case of Chicago Pneumatic India Lt…

The Federal Bank Ltd, Aluva vs. The ACIT, Kochi

In the result, appeals of the Assessee and revenue for AY 2008-09 to 2010-

ITA 272/COCH/2020[2011-12]Status: DisposedITAT Cochin12 Dec 2022AY 2011-12

Bench: Shri N. V. Vasudevan & Ms. S. Padmavathy

For Appellant: Shri Rajesekharan, CA and Shri K.Gopi, CAFor Respondent: Smt. J. M. Jamuna Devi, Sr. DR, Cochin
Section 147Section 14ASection 154

…d be entertained. In CIT Vs. Pruithivi Brokers & Shareholders (2012) 23 Taxmann.com 23 (Bom) Ramco Cements Ltd. Vs. DCIT (2015) 55 taxmann.com 79 (Mad) Rakesh Singh Vs. ACIT (2012) 26 taxmann.com 240(Bang-ITAT) and Chicago Pneumatic India Ltd. Vs. DCIT (2007) 15 SOT 252 (Mum-ITAT) it was held that appellate authorities have power to entertain a new claim de hors filing revised return of income and that the prohibition laid down by the Hon’ble Supreme Court in the case of Goetz India Ltd. Vs CIT 284 ITR 323 (SC) is not applicable to the appellate authorities under the Act. In the case of Chicago Pneumatic India Lt…

The Federal Bank Ltd, Aluva vs. The ACIT, Kochi

In the result, appeals of the Assessee and revenue for AY 2008-09 to 2010-

ITA 747/COCH/2019[2010-11]Status: DisposedITAT Cochin12 Dec 2022AY 2010-11

Bench: Shri N. V. Vasudevan & Ms. S. Padmavathy

For Appellant: Shri Rajesekharan, CA and Shri K.Gopi, CAFor Respondent: Smt. J. M. Jamuna Devi, Sr. DR, Cochin
Section 147Section 14ASection 154

…d be entertained. In CIT Vs. Pruithivi Brokers & Shareholders (2012) 23 Taxmann.com 23 (Bom) Ramco Cements Ltd. Vs. DCIT (2015) 55 taxmann.com 79 (Mad) Rakesh Singh Vs. ACIT (2012) 26 taxmann.com 240(Bang-ITAT) and Chicago Pneumatic India Ltd. Vs. DCIT (2007) 15 SOT 252 (Mum-ITAT) it was held that appellate authorities have power to entertain a new claim de hors filing revised return of income and that the prohibition laid down by the Hon’ble Supreme Court in the case of Goetz India Ltd. Vs CIT 284 ITR 323 (SC) is not applicable to the appellate authorities under the Act. In the case of Chicago Pneumatic India Lt…

The Federal Bank Ltd, Aluva vs. The ACIT, Kochi

In the result, appeals of the Assessee and revenue for AY 2008-09 to 2010-

ITA 746/COCH/2019[2009-10]Status: DisposedITAT Cochin12 Dec 2022AY 2009-10

Bench: Shri N. V. Vasudevan & Ms. S. Padmavathy

For Appellant: Shri Rajesekharan, CA and Shri K.Gopi, CAFor Respondent: Smt. J. M. Jamuna Devi, Sr. DR, Cochin
Section 147Section 14ASection 154

…d be entertained. In CIT Vs. Pruithivi Brokers & Shareholders (2012) 23 Taxmann.com 23 (Bom) Ramco Cements Ltd. Vs. DCIT (2015) 55 taxmann.com 79 (Mad) Rakesh Singh Vs. ACIT (2012) 26 taxmann.com 240(Bang-ITAT) and Chicago Pneumatic India Ltd. Vs. DCIT (2007) 15 SOT 252 (Mum-ITAT) it was held that appellate authorities have power to entertain a new claim de hors filing revised return of income and that the prohibition laid down by the Hon’ble Supreme Court in the case of Goetz India Ltd. Vs CIT 284 ITR 323 (SC) is not applicable to the appellate authorities under the Act. In the case of Chicago Pneumatic India Lt…

The Federal Bank Ltd, Aluva vs. The ACIT, Kochi

In the result, appeals of the Assessee and revenue for AY 2008-09 to 2010-

ITA 745/COCH/2019[2008-09]Status: DisposedITAT Cochin12 Dec 2022AY 2008-09

Bench: Shri N. V. Vasudevan & Ms. S. Padmavathy

For Appellant: Shri Rajesekharan, CA and Shri K.Gopi, CAFor Respondent: Smt. J. M. Jamuna Devi, Sr. DR, Cochin
Section 147Section 14ASection 154

…d be entertained. In CIT Vs. Pruithivi Brokers & Shareholders (2012) 23 Taxmann.com 23 (Bom) Ramco Cements Ltd. Vs. DCIT (2015) 55 taxmann.com 79 (Mad) Rakesh Singh Vs. ACIT (2012) 26 taxmann.com 240(Bang-ITAT) and Chicago Pneumatic India Ltd. Vs. DCIT (2007) 15 SOT 252 (Mum-ITAT) it was held that appellate authorities have power to entertain a new claim de hors filing revised return of income and that the prohibition laid down by the Hon’ble Supreme Court in the case of Goetz India Ltd. Vs CIT 284 ITR 323 (SC) is not applicable to the appellate authorities under the Act. In the case of Chicago Pneumatic India Lt…

ACIT, Ncc - 11 (1), Chennai vs. Shri Anil Kumar Shantichand Mehta, Chennai

In the result, the appeal filed by the Revenue is dismissed

ITA 302/CHNY/2020[2016-17]Status: DisposedITAT Chennai28 Sept 2022AY 2016-17

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./I.T.A. No.302/Chny/2020 िनधा"रण वष"/Assessment Year: 2016-17 The Assistant Commissioner Of Vs. Shri Anil Kumar Shantichand Mehta, Income Tax, No. 196, Govindappa Naicken Street, Non Corporate Circle 11(1), George Town, Chennai 600 001. Chennai 600 006. [Pan:Aavps4928E] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri P. Sajit Kumar, Jcit ""थ" की ओर से/Respondent By : Shri D. Anand, Advdocate सुनवाई की तारीख/ Date Of Hearing : 02.08.2022 घोषणा की तारीख /Date Of Pronouncement : 28.09.2022 आदेश /O R D E R Per V. Durga Rao: This Appeal Filed By The Revenue Is Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals) 13, Chennai, Dated 21.11.2019 Relevant To The Assessment Year 2016-17. The Revenue Has Raised The Following Grounds: 1. The Order Of The Learned Cit (A) Is Contrary To Facts & Circumstances Of The Case. 2. The Cit(A) Erroneously Held That The Assessee Had Not Claimed Exemption U/S.10(37) [P.8.2] Though The Assessee, Vide His Letter Dated 26-12-2018 Stated "The Compensation Of Rs.7,62,40,126/- Received Was Claimed Exempt U/S.10(37), However, It Was Erroneously Omitted To Be Mentioned In The Return Of Income Filed."

For Appellant: Shri P. Sajit Kumar, JCITFor Respondent: Shri D. Anand, Advdocate
Section 10(37)Section 2(14)(iii)Section 34Section 45Section 57

…nce all information relating to the said receipt was on record and duly evidenced in the instant case as per the following case laws: (i). Emerson Network Power India (P) Ltd. vs. ACIT [2009J 27 SOT 593 (mum) (ii). Chicago Pneumatic India Ltd. vs. DCIT [2007] 15 SOT 252 (Mum); and (iii). CIT vs. Ramco International [2009J 180 Taxman 584 (Punj. & Har.) (iv). Dattatraya Gopal Shette vs. CIT [1984J 150 ITR 460 (Bom) (v). Chokshi Metal Refinery vs. CIT [1977] 107 ITR 63 (Guj.); (vi). CIT vs. Shri. Someshwar Sahakari Karkhana Ltd. [1989]177 ITR 443 (Bom) (affirmed, by the Supreme Court in CIT vs. Mahendra Mills [2000J…