Chief CIT (Admn.) v. Machine Tool Corpn. of India Ltd.

192 ITR 700High Court1991#5430 most cited
22

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2000 to 2025.

Also reported as

67 Taxmann 363

Sections most often in play

Section 133ASection 139(5)Section 143(2)Section 143(3)Section 250Section 271(1)(c)

Judgments citing Chief CIT (Admn.) v. Machine Tool Corpn. of India Ltd.

KHODIYAR ORGANISERS, SURAT,SURAT vs. ACIT, CIRCLE-2(3), SURAT, SURAT

In the result, the appeal of the assessee is allowed

ITA 36/SRT/2024[2015-16]Status: DisposedITAT Surat13 Aug 2025AY 2015-16

Bench: Shri Dinesh Mohan Sinha & Shri Bijayananda Prusethआयकर अपील सं./Ita No.36/Srt/2024 Assessment Year: (2015-16) (Hybrid Hearing) M/S Khodiyar Organisers, Vs. Acit, Central Plaza, Near Om Terrace, Circle – 2(3), New City Light Road, Surat – Surat 395007, Gujarat "थायीलेखासं./जीआइआरसं./Pan/Gir No: Aakfk1498A (Appellant) (Respondent) Appellant By Shri P. M. Jagasheth, Ca Respondent By Shri Ajay Uke, Sr. Dr Date Of Hearing 21/07/2025 Date Of Pronouncement 13/08/2025

Section 133ASection 139(5)Section 143(2)Section 250Section 271(1)(c)

…IN THE INCOME-TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI DINESH MOHAN SINHA, JUDICIAL MEMBER & SHRI BIJAYANANDA PRUSETH, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.36/SRT/2024 Assessment Year: (2015-16) (Hybrid hearing) M/s Khodiyar Organisers, Vs. ACIT, Central Plaza, Near Om Terrace, Circle – 2(3), New City Light Road, Surat – Surat 395007, Gujarat "थायीलेखासं./जीआइआरसं./PAN/GIR No: AAKFK1498A (Appellant) (Respondent) Appellant by Shri P. M. Jagasheth, CA Respondent by Shri Ajay Uke, Sr. DR Date of Hearing 21/07/2025 Date of Pronouncement 13/08/2025 आदेश / O R D E R PER BIJAYANANDA PRUSETH, AM: This ap…

THE JCIT(OSD), CIRCLE-2(1)(1), AHMEDABAD vs. M/S. ECS BIZTECH PVT. LTD, AHMEDABAD

In the result, the appeal of the Revenue is allowed for statistical purposes

ITA 1203/AHD/2019[2013-14]Status: DisposedITAT Ahmedabad30 May 2022AY 2013-14
For Appellant: Shri Sunil Maloo, A.RFor Respondent: Shri Purushottam Kumar, Sr. D.R
Section 139(1)Section 139(5)

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Shri P.M. Jagtap, Vice President And Shri Siddhartha Nautiyal, Judicial Member Assessment Year 2013-14 JCIT(OSD), M/s. ECS Biztech Circle-2(1)(1), Pvt. Ltd. Ahmedabad Vs Ahmedabad (Appellant) PAN: AAPCS0315J (Respondent) Assessee by: Shri Sunil Maloo, A.R. Revenue by: Shri Purushottam Kumar, Sr. D.R. Date of hearing : 09-05-2022 Date of pronouncement : 30-05-2022 आदेश/ORDER PER : SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER:- This is an appeal filed by the assessee against the order of the ld. Commissioner of Income Tax (Appeals)-10, Ahmedabad i…

THE JCIT(OSD), CIRCLE-2(1)(1), AHMEDABAD vs. M/S. ECS INFOTECH PVT. LTD, AHMEDABAD

In the result, the appeal of the Revenue is allowed for statistical purposes

ITA 1202/AHD/2019[2013-14]Status: DisposedITAT Ahmedabad30 May 2022AY 2013-14
For Appellant: Shri Sunil Maloo, A.RFor Respondent: Shri Purushottam Kumar, Sr. D.R
Section 115JSection 139(1)

…ed. The Ld. CIT(Appeals) held that once revised return has been filed validly, the legal position in this regard is that the revised return replaces the original return and this position is settled by the Gujarat High Court in the case of CIT v. Arun Textiles 192 ITR 700 (Gujarat), which has been affirmed by the Supreme Court in 109 Taxman I.T.A No. 1202/Ahd/2019 A.Y. 2013-14 Page No. 4 JCIT vs. M/s. ECS Infotech Pvt. Ltd. 223 (SC). The Ld. CIT(Appeals) observed as under while passing the appeal order: “I am of the opinion that AO has no jurisdiction to revert to original return once revised return was validly…

M/S. SUBHAM,PUNE vs. INCOME-TAX OFFICER, WARD - 3(4), PUNE

In the result, the appeal of the assessee is allowed

ITA 402/PUN/2019[2015-16]Status: DisposedITAT Pune24 Oct 2019AY 2015-16

Bench: Shri Anil Chaturvedi

For Appellant: Shri Sanket JoshiFor Respondent: Shri Sanjeev Ghei
Section 139(1)Section 139(5)Section 143(1)Section 143(3)

…relied on the following decisions : a) CIT Vs. Mangalore Chemicals & Fertilizers Ltd. [191 ITR 156 (Kar)] b) CCIT Vs. Machine Tool Corporation of India Ltd. [201 ITR 101 (Kar)]. c) Beco Engineering Co. Ltd Vs. CIT [148 ITR 478 (P&H)] d) CIT Vs. Arun Textile [192 ITR 700 (Guj)]. He therefore submitted that the assessment of total income by the AO by rejecting the revised return u/s 139(5) of the Act was contrary to law. He therefore prayed that the total income of Rs.5,50,520/- declared by the assessee in the revised return of income be considered. Ld. D.R. on the other hand supported the order of AO and Ld.C…

PLASTIBLENDS INDIA LIMITED THROUGH ITS CHAIRMAN AND MANAGING DIRECTOR vs. ADDL.COMMISSIONER OF INCOME TAX RANGE 8(2) MUMBAI

C.A. No.-000238-000238 - 2012Supreme Court09 Oct 2017

Bench: HON'BLE MR. JUSTICE A.K. SIKRI

Section 143(1)(a)Section 32Section 80

…observations in the case of Jaipuria China Clay Mines (P) Ltd. [(1966) 59 ITR 555 : AIR 1966 SC 1187] on which the High Court has relied. In the later two cases of Chokshi Metal Refinery [(1977) 107 ITR 63 (Guj)] and Arun Textile “C” [(1991) 192 ITR 700 (Guj)] the Gujarat High Court has itself taken, if we may say so, a different view falling in line with the views of the Bombay, Punjab and Haryana, Karnataka, Andhra Pradesh, Calcutta and Kerala High Courts which view commends to us. The language of the provisions of Sections 32 and 34 is specific and admits of no ambiguity. Section…

M/S. CLARIS LIFESCIENCES LIMITED,AHMEDABAD vs. THE DY.CIT,(OSD) RANGE-1,, AHMEDABAD

ITA 498/AHD/2011[2008-09]Status: DisposedITAT Ahmedabad26 Sept 2017AY 2008-09

Bench: Shri G D Agarwal, Shri Pramod Kumar & Shri Rajpal Yadav] Assessment Year: 2008-09 Claris Life Sciences Limited ................................Appellant Corporate Towers, Near Parimal Crossing Ellisbridge, Ahmedabad 380006 [Pan: Aaacc6366Q] Vs. Deputy Commissioner Of Income Tax (Osd) Range 1, Ahmedabad …..……..….….....Respondent

Section 139Section 139(5)Section 140ASection 221Section 221(1)

…as held that once a valid revised return is filed, it cannot be open to the Assessing Officer to even look at the original income tax return. Learned counsel then turns to Hon’ble jurisdictional High Court’s judgment in the case of CIT Vs Arun Textile [(1991) 192 ITR 700 (Guj)], in support of the proposition that, once a valid revised income tax return is filed, it cannot be open to the income tax authorities to refer to the original income tax return filed by the assessee. It is submitted that the filing of a revised income tax return thus completely supersedes and replaces the original income tax return, and, t…

ITO, WD-10(1), KOLKATA, KOLKATA vs. M/S GOURANGALAL CHATTERJEE CONSTRUCTIONS PVT. LTD., KOLKATA

In the result, the appeal of the revenue is dismissed

ITA 1429/KOL/2015[2011-2012]Status: DisposedITAT Kolkata21 Sept 2017AY 2011-2012

Bench: Hon’Ble Shri N.V. Vasudevan, Jm & Shri M.Balaganesh, Am ] I.T.A Nos. 1425- 1429/Kol/2015 Assessment Years : 2006-07, 2008-09 To 2011-12

For Appellant: Shri Kalyan Nath, Addl. CITFor Respondent: Shri D.S. Damle, FCA
Section 144Section 147Section 44A

…ities to allow deduction for depreciation separately while estimating the income. Some of such decisions are CIT v. Friends Corporation [1989] 180 ITR 334 (Punj. & Har.), Beco Engg. Co. Ltd. v. CIT [1984] 148 ITR 478 (Punj. & Har.), CIT v. Arun Textile [1991] 192 ITR 700 (Guj.), CIT v. Shri Someshwar Sahakari Sakhar Karkhana Ltd. [1989] 177 ITR 443 (Bom.), CIT v. Bishambar Dayal & Co. [1994] 21O ITR 118 (All.), Chopra Bros. (India) (P.) Ltd. v. ITO [1993] 202 ITR 40 (Chd. Trib.), CIT v. Jain Construction Co. [2000] 110 Taxman 156 (Raj.) 10. As regards allowability of interest and bank charges the same is covere…

ITO, WD-10(1), KOLKATA, KOLKATA vs. M/S GOURANGALAL CHATTERJEE CONSTRUCTIONS PVT. LTD., KOLKATA

In the result, the appeal of the revenue is dismissed

ITA 1428/KOL/2015[2010-2011]Status: DisposedITAT Kolkata21 Sept 2017AY 2010-2011

Bench: Hon’Ble Shri N.V. Vasudevan, Jm & Shri M.Balaganesh, Am ] I.T.A Nos. 1425- 1429/Kol/2015 Assessment Years : 2006-07, 2008-09 To 2011-12

For Appellant: Shri Kalyan Nath, Addl. CITFor Respondent: Shri D.S. Damle, FCA
Section 144Section 147Section 44A

…ities to allow deduction for depreciation separately while estimating the income. Some of such decisions are CIT v. Friends Corporation [1989] 180 ITR 334 (Punj. & Har.), Beco Engg. Co. Ltd. v. CIT [1984] 148 ITR 478 (Punj. & Har.), CIT v. Arun Textile [1991] 192 ITR 700 (Guj.), CIT v. Shri Someshwar Sahakari Sakhar Karkhana Ltd. [1989] 177 ITR 443 (Bom.), CIT v. Bishambar Dayal & Co. [1994] 21O ITR 118 (All.), Chopra Bros. (India) (P.) Ltd. v. ITO [1993] 202 ITR 40 (Chd. Trib.), CIT v. Jain Construction Co. [2000] 110 Taxman 156 (Raj.) 10. As regards allowability of interest and bank charges the same is covere…

ITO, WD-10(1), KOLKATA, KOLKATA vs. M/S GOURANGALAL CHATTERJEE CONSTRUCTIONS PVT. LTD., KOLKATA

In the result, the appeal of the revenue is dismissed

ITA 1427/KOL/2015[2009-2010]Status: DisposedITAT Kolkata21 Sept 2017AY 2009-2010

Bench: Hon’Ble Shri N.V. Vasudevan, Jm & Shri M.Balaganesh, Am ] I.T.A Nos. 1425- 1429/Kol/2015 Assessment Years : 2006-07, 2008-09 To 2011-12

For Appellant: Shri Kalyan Nath, Addl. CITFor Respondent: Shri D.S. Damle, FCA
Section 144Section 147Section 44A

…ities to allow deduction for depreciation separately while estimating the income. Some of such decisions are CIT v. Friends Corporation [1989] 180 ITR 334 (Punj. & Har.), Beco Engg. Co. Ltd. v. CIT [1984] 148 ITR 478 (Punj. & Har.), CIT v. Arun Textile [1991] 192 ITR 700 (Guj.), CIT v. Shri Someshwar Sahakari Sakhar Karkhana Ltd. [1989] 177 ITR 443 (Bom.), CIT v. Bishambar Dayal & Co. [1994] 21O ITR 118 (All.), Chopra Bros. (India) (P.) Ltd. v. ITO [1993] 202 ITR 40 (Chd. Trib.), CIT v. Jain Construction Co. [2000] 110 Taxman 156 (Raj.) 10. As regards allowability of interest and bank charges the same is covere…

ITO, WD-10(1), KOLKATA, KOLKATA vs. M/S GOURANGALAL CHATTERJEE CONSTRUCTIONS PVT. LTD., KOLKATA

In the result, the appeal of the revenue is dismissed

ITA 1426/KOL/2015[2008-09]Status: DisposedITAT Kolkata21 Sept 2017AY 2008-09

Bench: Hon’Ble Shri N.V. Vasudevan, Jm & Shri M.Balaganesh, Am ] I.T.A Nos. 1425- 1429/Kol/2015 Assessment Years : 2006-07, 2008-09 To 2011-12

For Appellant: Shri Kalyan Nath, Addl. CITFor Respondent: Shri D.S. Damle, FCA
Section 144Section 147Section 44A

…ities to allow deduction for depreciation separately while estimating the income. Some of such decisions are CIT v. Friends Corporation [1989] 180 ITR 334 (Punj. & Har.), Beco Engg. Co. Ltd. v. CIT [1984] 148 ITR 478 (Punj. & Har.), CIT v. Arun Textile [1991] 192 ITR 700 (Guj.), CIT v. Shri Someshwar Sahakari Sakhar Karkhana Ltd. [1989] 177 ITR 443 (Bom.), CIT v. Bishambar Dayal & Co. [1994] 21O ITR 118 (All.), Chopra Bros. (India) (P.) Ltd. v. ITO [1993] 202 ITR 40 (Chd. Trib.), CIT v. Jain Construction Co. [2000] 110 Taxman 156 (Raj.) 10. As regards allowability of interest and bank charges the same is covere…

ITO, WD-10(1), KOLKATA, KOLKATA vs. M/S GOURANGALAL CHATTERJEE CONSTRUCTIONS PVT. LTD., KOLKATA

In the result, the appeal of the revenue is dismissed

ITA 1425/KOL/2015[2006-07]Status: DisposedITAT Kolkata21 Sept 2017AY 2006-07

Bench: Hon’Ble Shri N.V. Vasudevan, Jm & Shri M.Balaganesh, Am ] I.T.A Nos. 1425- 1429/Kol/2015 Assessment Years : 2006-07, 2008-09 To 2011-12

For Appellant: Shri Kalyan Nath, Addl. CITFor Respondent: Shri D.S. Damle, FCA
Section 144Section 147Section 44A

…ities to allow deduction for depreciation separately while estimating the income. Some of such decisions are CIT v. Friends Corporation [1989] 180 ITR 334 (Punj. & Har.), Beco Engg. Co. Ltd. v. CIT [1984] 148 ITR 478 (Punj. & Har.), CIT v. Arun Textile [1991] 192 ITR 700 (Guj.), CIT v. Shri Someshwar Sahakari Sakhar Karkhana Ltd. [1989] 177 ITR 443 (Bom.), CIT v. Bishambar Dayal & Co. [1994] 21O ITR 118 (All.), Chopra Bros. (India) (P.) Ltd. v. ITO [1993] 202 ITR 40 (Chd. Trib.), CIT v. Jain Construction Co. [2000] 110 Taxman 156 (Raj.) 10. As regards allowability of interest and bank charges the same is covere…

THE RAJASTHAN STATE CO-OP. BANK LTD.,JAIPUR vs. DCIT, JAIPUR

In the result, appeal filed by the assessee is dismissed

ITA 266/JPR/2013[2007-08]Status: DisposedITAT Jaipur17 Apr 2017AY 2007-08
For Appellant: Shri S.R. Sharma (C.A)For Respondent: Shri R.A.Verma (JCIT)
Section 143(3)Section 41Section 41(1)Section 80PSection 80P(2)Section 80P(4)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, JAIPUR Jh dqy Hkkjr] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI KUL BHARAT, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 266/JP/2013 fu/kZkj.k o"kZ@Assessment Year :2007-08 cuke M/s The Rajasthan Assistant Commissioner of Income Vs. State Co-operative Tax, Circle-06, Jaipur Bank Ltd., 2nd Floor, Apex Building, Nehru Bazar, Chaura Rasta, Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAAAT0824G vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri S.R. S…

ACIT, CIRCLE-10, KOLKATA, KOLKATA vs. M/S GOURANGALAL CHATTERJEE, KOLKATA

In the result, the appeal of the revenue is dismissed

ITA 760/KOL/2012[2007-08]Status: DisposedITAT Kolkata20 Jan 2016AY 2007-08

Bench: : Shri M. Balaganesh

For Appellant: Shri P.B. Pramanick, JCIT, ld. Sr.DRFor Respondent: Shri D.S Damle, FCA
Section 143(3)Section 145Section 44A

…ities to allow deduction for depreciation separately while estimating the income. Some of such decisions are CIT v. Friends Corporation [1989] 180 ITR 334 (Punj. & Har.), Beco Engg. Co. Ltd. v. CIT [1984] 148 ITR 478 (Punj. & Har.), CIT v. Arun Textile [1991] 192 ITR 700 (Guj.), CIT v. Shri Someshwar Sahakari Sakhar Karkhana Ltd. [1989] 177 ITR 443 (Bom.), CIT v. Bishambar Dayal & Co. [1994] 21O ITR 118 (All.), Chopra Bros. (India) (P.) Ltd. v. ITO [1993] 202 ITR 40 (Chd. Trib.), CIT v. Jain Construction Co. [2000] 110 Taxman 156 (Raj.) 10. As regards allowability of interest and bank charges the same is covered…

DCIT CEN CIR 14, MUMBAI vs. OMPRAKASH B. GOENKA, MUMBAI

In the result, appeals of the revenue are dismissed, whereas appeals of the assessee are allowed for statistical purposes

ITA 2032/MUM/2013[2010-11]Status: DisposedITAT Mumbai23 Dec 2015AY 2010-11

Bench: Shri R.C.Sharma, Am & Shri Amarjit Singh, Jm आमकय अऩीर सं./Ita Nos.2027 To 2032/Mum/2013 (नििाारण वषा / Assessment Years :2005-2006 To 2010-2011) Dcit, Central Circle-14, Mumbai- Vs. Shri Omprakash B. 400020 Goenka, 101, Somerset House, Sophia College Lane, Warden Road, Mumbai-400026 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aecpg 3854 J (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./Ita Nos.1895 & 1921/Mum/2013 (नििाारण वषा / Assessment Years :2008-2009 & 2010-2011) Shri Omprakash B. Goenka, Vs. Acit, Central Circle-14, 101, Somerset House, Mumbai-400020 Sophia College Lane, Warden Road, Mumbai- 400026 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aecpg 3854 J (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. याजस्व की ओर से /Revenue By : Shri Deepkant Prasad ननधाारयती की ओर से /Assessee By : Shri Hiro Rai सुनवाई की तायीख / Date Of Hearing : 07/10/2015 घोषणा की तायीख/Date Of Pronouncement 23/12/2015 आदेश / O R D E R Per R.C.Sharma (A.M): These Are The Cross Appeals Filed By The Revenue & Assessee Against The Order Of Cit(A), Mumbai, For The Assessment Years 2005-06 To 2010-2011, In The Matter Of Order Passed U/S.143(3) Of The I.T.Act.

For Appellant: Shri Hiro RaiFor Respondent: Shri Deepkant Prasad
Section 132Section 139(1)Section 139(5)Section 143(3)Section 153ASection 33A

…ration in completing the assessment, is generally acceptable. The view, that the revised return obliterates the earlier return, has been taken in Chief CIT (Admn.) v. Machine Tool Corpn. of India Ltd. [1993] 67 Taxman 363 (Kar.), CITv. Arun Textile „C‟ [1991] 192 ITR 700 (Guj.) & CIT v. Mangolore Chemicals & Fertilisers Ltd. [1991] 58 Taxman 508 (Kar.). 4.7.12 It is also to be seen that we have to keep the principles of real Income in mind while seeing the legality of revised return filed by the 5 ITA Nos.2027-2032/13 & ITA Nos.1895&1921/13 appellant. In general, the concept of real income can be invoked under th…

DCIT CEN CIR 14, MUMBAI vs. OMPRAKASH B. GOENKA, MUMBAI

In the result, appeals of the revenue are dismissed, whereas appeals of the assessee are allowed for statistical purposes

ITA 2031/MUM/2013[2009-10]Status: DisposedITAT Mumbai23 Dec 2015AY 2009-10

Bench: Shri R.C.Sharma, Am & Shri Amarjit Singh, Jm आमकय अऩीर सं./Ita Nos.2027 To 2032/Mum/2013 (नििाारण वषा / Assessment Years :2005-2006 To 2010-2011) Dcit, Central Circle-14, Mumbai- Vs. Shri Omprakash B. 400020 Goenka, 101, Somerset House, Sophia College Lane, Warden Road, Mumbai-400026 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aecpg 3854 J (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./Ita Nos.1895 & 1921/Mum/2013 (नििाारण वषा / Assessment Years :2008-2009 & 2010-2011) Shri Omprakash B. Goenka, Vs. Acit, Central Circle-14, 101, Somerset House, Mumbai-400020 Sophia College Lane, Warden Road, Mumbai- 400026 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aecpg 3854 J (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. याजस्व की ओर से /Revenue By : Shri Deepkant Prasad ननधाारयती की ओर से /Assessee By : Shri Hiro Rai सुनवाई की तायीख / Date Of Hearing : 07/10/2015 घोषणा की तायीख/Date Of Pronouncement 23/12/2015 आदेश / O R D E R Per R.C.Sharma (A.M): These Are The Cross Appeals Filed By The Revenue & Assessee Against The Order Of Cit(A), Mumbai, For The Assessment Years 2005-06 To 2010-2011, In The Matter Of Order Passed U/S.143(3) Of The I.T.Act.

For Appellant: Shri Hiro RaiFor Respondent: Shri Deepkant Prasad
Section 132Section 139(1)Section 139(5)Section 143(3)Section 153ASection 33A

…ration in completing the assessment, is generally acceptable. The view, that the revised return obliterates the earlier return, has been taken in Chief CIT (Admn.) v. Machine Tool Corpn. of India Ltd. [1993] 67 Taxman 363 (Kar.), CITv. Arun Textile „C‟ [1991] 192 ITR 700 (Guj.) & CIT v. Mangolore Chemicals & Fertilisers Ltd. [1991] 58 Taxman 508 (Kar.). 4.7.12 It is also to be seen that we have to keep the principles of real Income in mind while seeing the legality of revised return filed by the 5 ITA Nos.2027-2032/13 & ITA Nos.1895&1921/13 appellant. In general, the concept of real income can be invoked under th…

DCIT CEN CIR 14, MUMBAI vs. OMPRAKASH B. GOENKA, MUMBAI

In the result, appeals of the revenue are dismissed, whereas appeals of the assessee are allowed for statistical purposes

ITA 2030/MUM/2013[2008-09]Status: DisposedITAT Mumbai23 Dec 2015AY 2008-09

Bench: Shri R.C.Sharma, Am & Shri Amarjit Singh, Jm आमकय अऩीर सं./Ita Nos.2027 To 2032/Mum/2013 (नििाारण वषा / Assessment Years :2005-2006 To 2010-2011) Dcit, Central Circle-14, Mumbai- Vs. Shri Omprakash B. 400020 Goenka, 101, Somerset House, Sophia College Lane, Warden Road, Mumbai-400026 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aecpg 3854 J (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./Ita Nos.1895 & 1921/Mum/2013 (नििाारण वषा / Assessment Years :2008-2009 & 2010-2011) Shri Omprakash B. Goenka, Vs. Acit, Central Circle-14, 101, Somerset House, Mumbai-400020 Sophia College Lane, Warden Road, Mumbai- 400026 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aecpg 3854 J (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. याजस्व की ओर से /Revenue By : Shri Deepkant Prasad ननधाारयती की ओर से /Assessee By : Shri Hiro Rai सुनवाई की तायीख / Date Of Hearing : 07/10/2015 घोषणा की तायीख/Date Of Pronouncement 23/12/2015 आदेश / O R D E R Per R.C.Sharma (A.M): These Are The Cross Appeals Filed By The Revenue & Assessee Against The Order Of Cit(A), Mumbai, For The Assessment Years 2005-06 To 2010-2011, In The Matter Of Order Passed U/S.143(3) Of The I.T.Act.

For Appellant: Shri Hiro RaiFor Respondent: Shri Deepkant Prasad
Section 132Section 139(1)Section 139(5)Section 143(3)Section 153ASection 33A

…ration in completing the assessment, is generally acceptable. The view, that the revised return obliterates the earlier return, has been taken in Chief CIT (Admn.) v. Machine Tool Corpn. of India Ltd. [1993] 67 Taxman 363 (Kar.), CITv. Arun Textile „C‟ [1991] 192 ITR 700 (Guj.) & CIT v. Mangolore Chemicals & Fertilisers Ltd. [1991] 58 Taxman 508 (Kar.). 4.7.12 It is also to be seen that we have to keep the principles of real Income in mind while seeing the legality of revised return filed by the 5 ITA Nos.2027-2032/13 & ITA Nos.1895&1921/13 appellant. In general, the concept of real income can be invoked under th…

DCIT CEN CIR 14, MUMBAI vs. OMPRAKASH B. GOENKA, MUMBAI

In the result, appeals of the revenue are dismissed, whereas appeals of the assessee are allowed for statistical purposes

ITA 2029/MUM/2013[2007-08]Status: DisposedITAT Mumbai23 Dec 2015AY 2007-08

Bench: Shri R.C.Sharma, Am & Shri Amarjit Singh, Jm आमकय अऩीर सं./Ita Nos.2027 To 2032/Mum/2013 (नििाारण वषा / Assessment Years :2005-2006 To 2010-2011) Dcit, Central Circle-14, Mumbai- Vs. Shri Omprakash B. 400020 Goenka, 101, Somerset House, Sophia College Lane, Warden Road, Mumbai-400026 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aecpg 3854 J (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./Ita Nos.1895 & 1921/Mum/2013 (नििाारण वषा / Assessment Years :2008-2009 & 2010-2011) Shri Omprakash B. Goenka, Vs. Acit, Central Circle-14, 101, Somerset House, Mumbai-400020 Sophia College Lane, Warden Road, Mumbai- 400026 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aecpg 3854 J (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. याजस्व की ओर से /Revenue By : Shri Deepkant Prasad ननधाारयती की ओर से /Assessee By : Shri Hiro Rai सुनवाई की तायीख / Date Of Hearing : 07/10/2015 घोषणा की तायीख/Date Of Pronouncement 23/12/2015 आदेश / O R D E R Per R.C.Sharma (A.M): These Are The Cross Appeals Filed By The Revenue & Assessee Against The Order Of Cit(A), Mumbai, For The Assessment Years 2005-06 To 2010-2011, In The Matter Of Order Passed U/S.143(3) Of The I.T.Act.

For Appellant: Shri Hiro RaiFor Respondent: Shri Deepkant Prasad
Section 132Section 139(1)Section 139(5)Section 143(3)Section 153ASection 33A

…ration in completing the assessment, is generally acceptable. The view, that the revised return obliterates the earlier return, has been taken in Chief CIT (Admn.) v. Machine Tool Corpn. of India Ltd. [1993] 67 Taxman 363 (Kar.), CITv. Arun Textile „C‟ [1991] 192 ITR 700 (Guj.) & CIT v. Mangolore Chemicals & Fertilisers Ltd. [1991] 58 Taxman 508 (Kar.). 4.7.12 It is also to be seen that we have to keep the principles of real Income in mind while seeing the legality of revised return filed by the 5 ITA Nos.2027-2032/13 & ITA Nos.1895&1921/13 appellant. In general, the concept of real income can be invoked under th…

DCIT CEN CIR 14, MUMBAI vs. OMPRAKASH B. GOENKA, MUMBAI

In the result, appeals of the revenue are dismissed, whereas appeals of the assessee are allowed for statistical purposes

ITA 2028/MUM/2013[2006-07]Status: DisposedITAT Mumbai23 Dec 2015AY 2006-07

Bench: Shri R.C.Sharma, Am & Shri Amarjit Singh, Jm आमकय अऩीर सं./Ita Nos.2027 To 2032/Mum/2013 (नििाारण वषा / Assessment Years :2005-2006 To 2010-2011) Dcit, Central Circle-14, Mumbai- Vs. Shri Omprakash B. 400020 Goenka, 101, Somerset House, Sophia College Lane, Warden Road, Mumbai-400026 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aecpg 3854 J (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./Ita Nos.1895 & 1921/Mum/2013 (नििाारण वषा / Assessment Years :2008-2009 & 2010-2011) Shri Omprakash B. Goenka, Vs. Acit, Central Circle-14, 101, Somerset House, Mumbai-400020 Sophia College Lane, Warden Road, Mumbai- 400026 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aecpg 3854 J (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. याजस्व की ओर से /Revenue By : Shri Deepkant Prasad ननधाारयती की ओर से /Assessee By : Shri Hiro Rai सुनवाई की तायीख / Date Of Hearing : 07/10/2015 घोषणा की तायीख/Date Of Pronouncement 23/12/2015 आदेश / O R D E R Per R.C.Sharma (A.M): These Are The Cross Appeals Filed By The Revenue & Assessee Against The Order Of Cit(A), Mumbai, For The Assessment Years 2005-06 To 2010-2011, In The Matter Of Order Passed U/S.143(3) Of The I.T.Act.

For Appellant: Shri Hiro RaiFor Respondent: Shri Deepkant Prasad
Section 132Section 139(1)Section 139(5)Section 143(3)Section 153ASection 33A

…ration in completing the assessment, is generally acceptable. The view, that the revised return obliterates the earlier return, has been taken in Chief CIT (Admn.) v. Machine Tool Corpn. of India Ltd. [1993] 67 Taxman 363 (Kar.), CITv. Arun Textile „C‟ [1991] 192 ITR 700 (Guj.) & CIT v. Mangolore Chemicals & Fertilisers Ltd. [1991] 58 Taxman 508 (Kar.). 4.7.12 It is also to be seen that we have to keep the principles of real Income in mind while seeing the legality of revised return filed by the 5 ITA Nos.2027-2032/13 & ITA Nos.1895&1921/13 appellant. In general, the concept of real income can be invoked under th…

DCIT CEN CIR 14, MUMBAI vs. OMPRAKASH B. GOENKA, MUMBAI

In the result, appeals of the revenue are dismissed, whereas appeals of the assessee are allowed for statistical purposes

ITA 2027/MUM/2013[2005-06]Status: DisposedITAT Mumbai23 Dec 2015AY 2005-06

Bench: Shri R.C.Sharma, Am & Shri Amarjit Singh, Jm आमकय अऩीर सं./Ita Nos.2027 To 2032/Mum/2013 (नििाारण वषा / Assessment Years :2005-2006 To 2010-2011) Dcit, Central Circle-14, Mumbai- Vs. Shri Omprakash B. 400020 Goenka, 101, Somerset House, Sophia College Lane, Warden Road, Mumbai-400026 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aecpg 3854 J (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./Ita Nos.1895 & 1921/Mum/2013 (नििाारण वषा / Assessment Years :2008-2009 & 2010-2011) Shri Omprakash B. Goenka, Vs. Acit, Central Circle-14, 101, Somerset House, Mumbai-400020 Sophia College Lane, Warden Road, Mumbai- 400026 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aecpg 3854 J (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. याजस्व की ओर से /Revenue By : Shri Deepkant Prasad ननधाारयती की ओर से /Assessee By : Shri Hiro Rai सुनवाई की तायीख / Date Of Hearing : 07/10/2015 घोषणा की तायीख/Date Of Pronouncement 23/12/2015 आदेश / O R D E R Per R.C.Sharma (A.M): These Are The Cross Appeals Filed By The Revenue & Assessee Against The Order Of Cit(A), Mumbai, For The Assessment Years 2005-06 To 2010-2011, In The Matter Of Order Passed U/S.143(3) Of The I.T.Act.

For Appellant: Shri Hiro RaiFor Respondent: Shri Deepkant Prasad
Section 132Section 139(1)Section 139(5)Section 143(3)Section 153ASection 33A

…ration in completing the assessment, is generally acceptable. The view, that the revised return obliterates the earlier return, has been taken in Chief CIT (Admn.) v. Machine Tool Corpn. of India Ltd. [1993] 67 Taxman 363 (Kar.), CITv. Arun Textile „C‟ [1991] 192 ITR 700 (Guj.) & CIT v. Mangolore Chemicals & Fertilisers Ltd. [1991] 58 Taxman 508 (Kar.). 4.7.12 It is also to be seen that we have to keep the principles of real Income in mind while seeing the legality of revised return filed by the 5 ITA Nos.2027-2032/13 & ITA Nos.1895&1921/13 appellant. In general, the concept of real income can be invoked under th…

OMPRAKASH BASANTLAL GOENKA,MUMBAI vs. ACIT CEN CIR 14, MUMBAI

In the result, appeals of the revenue are dismissed, whereas appeals of the assessee are allowed for statistical purposes

ITA 1921/MUM/2013[2010-11]Status: DisposedITAT Mumbai23 Dec 2015AY 2010-11

Bench: Shri R.C.Sharma, Am & Shri Amarjit Singh, Jm आमकय अऩीर सं./Ita Nos.2027 To 2032/Mum/2013 (नििाारण वषा / Assessment Years :2005-2006 To 2010-2011) Dcit, Central Circle-14, Mumbai- Vs. Shri Omprakash B. 400020 Goenka, 101, Somerset House, Sophia College Lane, Warden Road, Mumbai-400026 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aecpg 3854 J (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./Ita Nos.1895 & 1921/Mum/2013 (नििाारण वषा / Assessment Years :2008-2009 & 2010-2011) Shri Omprakash B. Goenka, Vs. Acit, Central Circle-14, 101, Somerset House, Mumbai-400020 Sophia College Lane, Warden Road, Mumbai- 400026 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aecpg 3854 J (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. याजस्व की ओर से /Revenue By : Shri Deepkant Prasad ननधाारयती की ओर से /Assessee By : Shri Hiro Rai सुनवाई की तायीख / Date Of Hearing : 07/10/2015 घोषणा की तायीख/Date Of Pronouncement 23/12/2015 आदेश / O R D E R Per R.C.Sharma (A.M): These Are The Cross Appeals Filed By The Revenue & Assessee Against The Order Of Cit(A), Mumbai, For The Assessment Years 2005-06 To 2010-2011, In The Matter Of Order Passed U/S.143(3) Of The I.T.Act.

For Appellant: Shri Hiro RaiFor Respondent: Shri Deepkant Prasad
Section 132Section 139(1)Section 139(5)Section 143(3)Section 153ASection 33A

…ration in completing the assessment, is generally acceptable. The view, that the revised return obliterates the earlier return, has been taken in Chief CIT (Admn.) v. Machine Tool Corpn. of India Ltd. [1993] 67 Taxman 363 (Kar.), CITv. Arun Textile „C‟ [1991] 192 ITR 700 (Guj.) & CIT v. Mangolore Chemicals & Fertilisers Ltd. [1991] 58 Taxman 508 (Kar.). 4.7.12 It is also to be seen that we have to keep the principles of real Income in mind while seeing the legality of revised return filed by the 5 ITA Nos.2027-2032/13 & ITA Nos.1895&1921/13 appellant. In general, the concept of real income can be invoked under th…

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