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

192 ITR 700High Court1991#5335 most cited

What is Chief CIT (Admn.) v. Machine Tool Corpn. of India Ltd. authority for?

A revised return obliterates the earlier return filed by the assessee. The assessment must be completed considering only the revised return.

22

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2000 to 2025.

Also referred to as

revised return · obliterates earlier return · assessment completion · Machine Tool Corpn. of India Ltd. · 192 ITR 700 · 67 Taxmann 363 · 1991 · section 139(5) · assessment procedure

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.

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 1895/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…

Commissioner of Income Tax vs. Mahendra Mills

The appeal is dismissed

C.A. No.-005394-005394 - 1994Supreme Court15 Mar 2000
For Respondent: MAHENDRA MILLS
Section 32Section 34Section 72Section 73

…properly appreciated the context in which this Court made observations in the case of Jaipuria China Clay Mines (P) Ltd. [59 ITR 555] on which High Court has relied. In later two cases of Chokshi Metal Refinery [107 ITR 63] and Arun Textiles "C" [192 ITR 700] Gujarat High Court has itself taken, if we may say so, a different view falling in line with the views of Bombay, Punjab and Haryana, Karnataka, Andhra Pradesh, Calcutta and Kerala High Courts which view commends to us. Language of the provision of Sections 32 and 34 are specific and admits of no ambiguity. Section 32 allows de…