Chokshi Metal Refinery v. CIT

107 ITR 63High Court1977#1857 most cited

What is Chokshi Metal Refinery v. CIT authority for?

The purpose of income tax assessment is to correctly determine the taxable income of the assessee in accordance with the provisions of the Act. An admission made by an assessee, if based on an incorrect or erroneous impression, is relevant but not conclusive and can be clarified or withdrawn later.

61

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2000 to 2026.

Also referred to as

Chokshi Metal Refinery v. CIT · 107 ITR 63 · income-tax assessment · correct taxable income · Section 143(3) · Section 147 · assessee admission · admission not conclusive · withdrawal of admission · Section 132(4)

Sections most often in play

Section 143(3)Section 147Section 132(4)Section 37(1)Section 133(6)Section 69ASection 153ASection 132

Issues it is cited on

gaarsection 11bsection 8d(2)(ii)section 65(b)section 181section 17(2)(iiia)section 2(24)(xviii)section 194qsection 8dsection 9(1)(ii)section 158bb(1)section 2(45)

Judgments citing Chokshi Metal Refinery v. CIT

Deputy Commissioner of Income Tax, Delhi vs. M/S Vestige Marketing Private Limited, Delhi

ITA 7842/DEL/2025[2022-23]Status: DisposedITAT Delhi20 Mar 2026AY 2022-23

Bench: Shri Before Shri Satbeer Singh Godarabefore Shri Before Shri Satbeer Singh Godarasatbeer Singh Godara & Satbeer Singh Godara & And & Shri Naveen Chandra Shri Naveen Chandra, , , Shri Naveen Chandra Shri Naveen Chandra

For Appellant: Shri Amit Goel and Shri Pranav Yadav, Advocate
Section 132Section 143(3)Section 147Section 37Section 37(1)Section 69A

…9 ITR 383 (SC) 21 ITA-5515/Del/2025 & 13 others " Assam Company (India) Ltd. vs. CIT: 256 ITR 423 (Gauhati) " Nathmal Bankatlal Parikh & Co. V. CIT: 122 ITR 168 (AP FB) " CIT V. Smt. Archana R. Dhanswatay: 136 ITR 355 (Bom) " Chokshi Metal Refinery Vs CIT: 107 ITR 63 (Guj.) " Circular No. 14 (XL-35), dated 11.4.1955 The aforesaid decisions, it will be kindly appreciated, make it amply clear that the purpose of the assessment is to correctly determine the taxable income of the assessee in accordance with the provisions of the Act. (b) Admission relevant, but not conclusive-judicial precedents It is also trite l…

Deputy Commissioner of Income Tax, Delhi vs. M/S Vestige Marketing Private Limited, Delhi

ITA 7841/DEL/2025[2021-22]Status: DisposedITAT Delhi20 Mar 2026AY 2021-22

Bench: Shri Satbeer Singh Godara & Shri Naveen Chandra

Section 132Section 133(6)Section 143(3)Section 147Section 37Section 37(1)Section 69A

…C) National Thermal Power Limited v. CIT: 229 ITR 383 (SC) Assam Company (India) Ltd. vs. CIT: 256 ITR 423 (Gauhati) Nathmal Bankatlal Parikh & Co. V. CIT: 122 ITR 168 (AP FB) CIT V. Smt. Archana R. Dhanswatay: 136 ITR 355 (Bom) Chokshi Metal Refinery Vs CIT: 107 ITR 63 (Guj.) Circular No. 14 (XL-35), dated 11.4.1955 The aforesaid decisions, it will be kindly appreciated, make it amply clear that the purpose of the assessment is to correctly determine the taxable income of the assessee in accordance with the provisions of the Act. (b) Admission relevant, but not conclusive-judicial precedents It is also trite law…

Deputy Commissioner of Income Tax, Delhi vs. M/S Vestige Marketing Private Limited, Delhi

ITA 7840/DEL/2025[2020-21]Status: DisposedITAT Delhi20 Mar 2026AY 2020-21

Bench: Shri Before Shri Satbeer Singh Godarabefore Shri Before Shri Satbeer Singh Godarasatbeer Singh Godara & Satbeer Singh Godara & And & Shri Naveen Chandra Shri Naveen Chandra, , , Shri Naveen Chandra Shri Naveen Chandra

For Appellant: Shri Amit Goel and Shri Pranav Yadav, Advocate
Section 132Section 143(3)Section 147Section 37Section 37(1)Section 69A

…9 ITR 383 (SC) 21 ITA-5515/Del/2025 & 13 others " Assam Company (India) Ltd. vs. CIT: 256 ITR 423 (Gauhati) " Nathmal Bankatlal Parikh & Co. V. CIT: 122 ITR 168 (AP FB) " CIT V. Smt. Archana R. Dhanswatay: 136 ITR 355 (Bom) " Chokshi Metal Refinery Vs CIT: 107 ITR 63 (Guj.) " Circular No. 14 (XL-35), dated 11.4.1955 The aforesaid decisions, it will be kindly appreciated, make it amply clear that the purpose of the assessment is to correctly determine the taxable income of the assessee in accordance with the provisions of the Act. (b) Admission relevant, but not conclusive-judicial precedents It is also trite l…

Deputy Commissioner of Income Tax, Delhi vs. M/S Vestige Marketing Private Limited, Delhi

ITA 7838/DEL/2025[2018-19]Status: DisposedITAT Delhi20 Mar 2026AY 2018-19

Bench: Shri Satbeer Singh Godara & Shri Naveen Chandra

For Appellant: Shri Amit Goel andFor Respondent: Ms. Monika Singh, CIT-DR
Section 132Section 133(6)Section 143(3)Section 147Section 37Section 37(1)Section 69A

…C) National Thermal Power Limited v. CIT: 229 ITR 383 (SC) Assam Company (India) Ltd. vs. CIT: 256 ITR 423 (Gauhati) Nathmal Bankatlal Parikh & Co. V. CIT: 122 ITR 168 (AP FB) CIT V. Smt. Archana R. Dhanswatay: 136 ITR 355 (Bom) Chokshi Metal Refinery Vs CIT: 107 ITR 63 (Guj.) Circular No. 14 (XL-35), dated 11.4.1955 The aforesaid decisions, it will be kindly appreciated, make it amply clear that the purpose of the assessment is to correctly determine the taxable income of the assessee in accordance with the provisions of the Act. (b) Admission relevant, but not conclusive-judicial precedents It is also trite law…

Vestige Marketing Pvt Ltd, Delhi vs. DCIT Central Circle -05, Delhi

ITA 5521/DEL/2025[2024-25]Status: DisposedITAT Delhi20 Mar 2026AY 2024-25

Bench: Shri Before Shri Satbeer Singh Godarabefore Shri Before Shri Satbeer Singh Godarasatbeer Singh Godara & Satbeer Singh Godara & And & Shri Naveen Chandra Shri Naveen Chandra, , , Shri Naveen Chandra Shri Naveen Chandra

For Appellant: Shri Amit Goel and Shri Pranav Yadav, Advocate
Section 132Section 143(3)Section 147Section 37Section 37(1)Section 69A

…9 ITR 383 (SC) 21 ITA-5515/Del/2025 & 13 others " Assam Company (India) Ltd. vs. CIT: 256 ITR 423 (Gauhati) " Nathmal Bankatlal Parikh & Co. V. CIT: 122 ITR 168 (AP FB) " CIT V. Smt. Archana R. Dhanswatay: 136 ITR 355 (Bom) " Chokshi Metal Refinery Vs CIT: 107 ITR 63 (Guj.) " Circular No. 14 (XL-35), dated 11.4.1955 The aforesaid decisions, it will be kindly appreciated, make it amply clear that the purpose of the assessment is to correctly determine the taxable income of the assessee in accordance with the provisions of the Act. (b) Admission relevant, but not conclusive-judicial precedents It is also trite l…

Vestige Marketing Pvt Ltd, Delhi vs. DCIT, Central Circle-05, Delhi

ITA 5520/DEL/2025[2023-24]Status: DisposedITAT Delhi20 Mar 2026AY 2023-24

Bench: Shri Satbeer Singh Godara & Shri Naveen Chandra

Section 132Section 133(6)Section 143(3)Section 147Section 37Section 37(1)Section 69A

…C) National Thermal Power Limited v. CIT: 229 ITR 383 (SC) Assam Company (India) Ltd. vs. CIT: 256 ITR 423 (Gauhati) Nathmal Bankatlal Parikh & Co. V. CIT: 122 ITR 168 (AP FB) CIT V. Smt. Archana R. Dhanswatay: 136 ITR 355 (Bom) Chokshi Metal Refinery Vs CIT: 107 ITR 63 (Guj.) Circular No. 14 (XL-35), dated 11.4.1955 The aforesaid decisions, it will be kindly appreciated, make it amply clear that the purpose of the assessment is to correctly determine the taxable income of the assessee in accordance with the provisions of the Act. (b) Admission relevant, but not conclusive-judicial precedents It is also trite law…

Vestige Marketing Pvt Ltd, Delhi vs. DCIT, Central Circle-05, Delhi

ITA 5517/DEL/2025[2020-21]Status: DisposedITAT Delhi20 Mar 2026AY 2020-21

Bench: Shri Satbeer Singh Godara & Shri Naveen Chandra

Section 132Section 133(6)Section 143(3)Section 147Section 37Section 37(1)Section 69A

…C) National Thermal Power Limited v. CIT: 229 ITR 383 (SC) Assam Company (India) Ltd. vs. CIT: 256 ITR 423 (Gauhati) Nathmal Bankatlal Parikh & Co. V. CIT: 122 ITR 168 (AP FB) CIT V. Smt. Archana R. Dhanswatay: 136 ITR 355 (Bom) Chokshi Metal Refinery Vs CIT: 107 ITR 63 (Guj.) Circular No. 14 (XL-35), dated 11.4.1955 The aforesaid decisions, it will be kindly appreciated, make it amply clear that the purpose of the assessment is to correctly determine the taxable income of the assessee in accordance with the provisions of the Act. (b) Admission relevant, but not conclusive-judicial precedents It is also trite law…

Vestige Marketing Pvt. Ltd., Delhi vs. DCIT, Central Circle- 05, Delhi

ITA 5515/DEL/2025[2018-19]Status: DisposedITAT Delhi20 Mar 2026AY 2018-19

Bench: Shri Satbeer Singh Godara & Shri Naveen Chandra

For Appellant: Shri Amit Goel andFor Respondent: Ms. Monika Singh, CIT-DR
Section 132Section 133(6)Section 143(3)Section 147Section 37Section 37(1)Section 69A

…C) National Thermal Power Limited v. CIT: 229 ITR 383 (SC) Assam Company (India) Ltd. vs. CIT: 256 ITR 423 (Gauhati) Nathmal Bankatlal Parikh & Co. V. CIT: 122 ITR 168 (AP FB) CIT V. Smt. Archana R. Dhanswatay: 136 ITR 355 (Bom) Chokshi Metal Refinery Vs CIT: 107 ITR 63 (Guj.) Circular No. 14 (XL-35), dated 11.4.1955 The aforesaid decisions, it will be kindly appreciated, make it amply clear that the purpose of the assessment is to correctly determine the taxable income of the assessee in accordance with the provisions of the Act. (b) Admission relevant, but not conclusive-judicial precedents It is also trite law…

Arun Dhir, Chandigarh vs. Deputy Commissioner of Income Tax, Circle-1, Chandigarh

In the result, appeal of the assessee is allowed

ITA 97/CHANDI/2025[2013-14]Status: DisposedITAT Chandigarh11 Sept 2025AY 2013-14

Bench: Shri Rajpal Yadav & Shri Krinwant Sahayआयकर अपील सं./ Ita No. 97/Chd/2025 "नधा"रण वष" / Assessment Year: 2013-14 Shri Arun Dhir, Vs The Dcit, House No.1150, Sector 21-B, Circle-1, Chandigarh. Sector 17,Chandigarh. "थायी लेखा सं./Pan No: Aarpd0180F अपीलाथ"/Appellant ""यथ"/Respondent Assessee By : Shri Pankaj Bhalla, C.A. Revenue By : Shri Vivek Vardhan, Addl. Cit Sr.Dr Date Of Hearing : 29.07.2025 Date Of Pronouncement : 11.09.2025

For Appellant: Shri Pankaj Bhalla, C.AFor Respondent: Shri Vivek Vardhan, Addl. CIT Sr.DR
Section 10Section 143(3)Section 15Section 154

…ular relief if it is apparent that he is so entitled from the material available in the proceedings of assessment. This duty as been highlighted by a circular issued by the CBR. For these reasons, the Gujarat High Court in Chokshi Metal Refinery v. CIT [1977] 107 ITR 63 (Guj.), dissented from the view taken by the Allahabad High Court in the aforesaid cases and held that if it is apparent from the record of assessment that the assessee was entitled to a particular relief, the ITO can rectify that mistake under section 154 although the said relief was not claimed by the assessee in the return. We respectfully agre…

Ganesh Polychem Limited, Mumbai vs. DCIT, CC-3(2), Mumbai

The appeal of the assessee is allowed for statistical purposes

ITA 2145/MUM/2025[2017-18]Status: DisposedITAT Mumbai05 Sept 2025AY 2017-18

Bench: Shri Saktijit Dey & Ms Padmavathy S, Am

For Appellant: Shri Sanjay Parekh, ARFor Respondent: Shri Arun Kanti Datta, CIT-DR
Section 115JSection 132Section 139(1)Section 153ASection 250

…T vs. Mahalaxmi Sugar Mills Co. Ltd.: 160 ITR 920 (SC), Anchor Pressings (P) Ltd. vs. CIT and Ors.: 161 ITR 159 (SC), National Thermal Power Limited vs. CIT: 229 ITR 383(SC), CIT vs. Bharat General Reinsurance: 81 ITR 303 (Del) Chokshi Metal Refinery vs. CIT: 107 ITR 63 (Guj)]; v) It was also urged by the ld. Counsel that where grant of export incentives is a reward for meeting associated cost of infrastructure inefficiencies; for achieving a national objective/purpose in public interest, the same would be in the nature of capital receipt not liable to tax expounded in the following decisions: • CIT V. Ponni Suga…

Leshark Global LLP, Mumbai vs. DCIT CC 4(1), Mumbai

In the result, all the appeals for A

ITA 3183/MUM/2025[2018-19]Status: DisposedITAT Mumbai31 Jul 2025AY 2018-19
Section 143(3)Section 153ASection 153CSection 153DSection 56Section 69

…vs. Mahalaxmi Sugar Mills Co. Ltd.: 160 ITR 920 (SC), Anchor Pressings (P) Ltd. vs. CIT and Ors.: 161 ITR 159 (SC), National Thermal Power Limited vs. CIT: 229 ITR 383(SC), CIT vs. Bharat General Reinsurance: 81 ITR 303 (Del) Chokshi Metal Refinery vs. CIT: 107 ITR 63 (Guj)]; v) It was also urged by the ld. Counsel that where grant of export incentives is a reward for meeting associated cost of infrastructure inefficiencies; for achieving a national objective/purpose in public interest, the same would be in the nature of capital receipt not liable to tax expounded in the following decisions: • CIT V. Ponni Su…

Leshark Global LLP, Mumbai vs. DCIT CC 4(1), Mumbai

In the result, all the appeals for A

ITA 3182/MUM/2025[2017-18]Status: DisposedITAT Mumbai31 Jul 2025AY 2017-18
Section 143(3)Section 153ASection 153CSection 153DSection 56Section 69

…Anchor Pressings (P) Ltd. vs. CIT and Ors.: 161 ITR 52 ITA No.3177/Mum/2025 and others Leshark Global LLP 159 (SC), National Thermal Power Limited vs. CIT: 229 ITR 383(SC), CIT vs. Bharat General Reinsurance: 81 ITR 303 (Del) Chokshi Metal Refinery vs. CIT: 107 ITR 63 (Guj)]; v) It was also urged by the ld. Counsel that where grant of export incentives is a reward for meeting associated cost of infrastructure inefficiencies; for achieving a national objective/purpose in public interest, the same would be in the nature of capital receipt not liable to tax expounded in the following decisions:- • CIT V. Ponni S…

Leshark Global LLP, Mumbai vs. DCIT CC 4(1), Mumbai

In the result, all the appeals for A

ITA 3181/MUM/2025[2016-17]Status: DisposedITAT Mumbai31 Jul 2025AY 2016-17
Section 143(3)Section 153ASection 153CSection 153DSection 56Section 69

…Anchor Pressings (P) Ltd. vs. CIT and Ors.: 161 ITR 54 ITA No.3177/Mum/2025 and others Leshark Global LLP 159 (SC), National Thermal Power Limited vs. CIT: 229 ITR 383(SC), CIT vs. Bharat General Reinsurance: 81 ITR 303 (Del) Chokshi Metal Refinery vs. CIT: 107 ITR 63 (Guj)]; v) It was also urged by the ld. Counsel that where grant of export incentives is a reward for meeting associated cost of infrastructure inefficiencies; for achieving a national objective/purpose in public interest, the same would be in the nature of capital receipt not liable to tax expounded in the following decisions: • CIT V. Ponni Suga…

Leshark Global LLP, Mumbai vs. DCIT CC 4(1), Mumbai

In the result, all the appeals for A

ITA 3180/MUM/2025[2015-16]Status: DisposedITAT Mumbai31 Jul 2025AY 2015-16

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI GIRISH AGRAWAL (Accountant Member)

Section 143(3)Section 153ASection 153CSection 153DSection 56Section 69

…T vs. Mahalaxmi Sugar Mills Co. Ltd.: 160 ITR 920 (SC), Anchor Pressings (P) Ltd. vs. CIT and Ors.: 161 ITR 159 (SC), National Thermal Power Limited vs. CIT: 229 ITR 383(SC), CIT vs. Bharat General Reinsurance: 81 ITR 303 (Del) Chokshi Metal Refinery vs. CIT: 107 ITR 63 (Guj)]; v) It was also urged by the ld. Counsel that where grant of export incentives is a reward for meeting associated cost of infrastructure inefficiencies; for achieving a national objective/purpose in public interest, the same would be in the nature of capital receipt not liable to tax expounded in the following decisions: • CIT V. Ponni Suga…

Leshark Global LLP, Mumbai vs. DCIT CC 4(1), Mumbai

In the result, all the appeals for A

ITA 3179/MUM/2025[2014-15]Status: DisposedITAT Mumbai31 Jul 2025AY 2014-15
Section 143(3)Section 153ASection 153CSection 153DSection 56Section 69

…vs. Mahalaxmi Sugar Mills Co. Ltd.: 160 ITR 920 (SC), Anchor Pressings (P) Ltd. vs. CIT and Ors.: 161 ITR 159 (SC), National Thermal Power Limited vs. CIT: 229 ITR 383(SC), CIT vs. Bharat General Reinsurance: 81 ITR 303 (Del) Chokshi Metal Refinery vs. CIT: 107 ITR 63 (Guj)]; v) It was also urged by the ld. Counsel that where grant of export incentives is a reward for meeting associated cost of infrastructure inefficiencies; for achieving a national objective/purpose in public interest, the same would be in the nature of capital receipt not liable to tax expounded in the following decisions: • CIT V. Ponni Suga…

Leshark Global LLP, Mumbai vs. DCIT CC 4(1), Mumbai

In the result, all the appeals for A

ITA 3178/MUM/2025[2013-14]Status: DisposedITAT Mumbai31 Jul 2025AY 2013-14

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI GIRISH AGRAWAL (Accountant Member)

Section 143(3)Section 153ASection 153CSection 153DSection 56Section 69

…T vs. Mahalaxmi Sugar Mills Co. Ltd.: 160 ITR 920 (SC), Anchor Pressings (P) Ltd. vs. CIT and Ors.: 161 ITR 159 (SC), National Thermal Power Limited vs. CIT: 229 ITR 383(SC), CIT vs. Bharat General Reinsurance: 81 ITR 303 (Del) Chokshi Metal Refinery vs. CIT: 107 ITR 63 (Guj)]; v) It was also urged by the ld. Counsel that where grant of export incentives is a reward for meeting associated cost of infrastructure inefficiencies; for achieving a national objective/purpose in public interest, the same would be in the nature of capital receipt not liable to tax expounded in the following decisions: • CIT V. Ponni Suga…

Leshark Global LLP, Mumbai vs. DCIT CC 4(1), Mumbai

In the result, all the appeals for A

ITA 3177/MUM/2025[2012-13]Status: DisposedITAT Mumbai31 Jul 2025AY 2012-13
Section 143(3)Section 153ASection 153CSection 153DSection 56Section 69

…vs. Mahalaxmi Sugar Mills Co. Ltd.: 160 ITR 920 (SC), Anchor Pressings (P) Ltd. vs. CIT and Ors.: 161 ITR 159 (SC), National Thermal Power Limited vs. CIT: 229 ITR 383(SC), CIT vs. Bharat General Reinsurance: 81 ITR 303 (Del) Chokshi Metal Refinery vs. CIT: 107 ITR 63 (Guj)]; v) It was also urged by the ld. Counsel that where grant of export incentives is a reward for meeting associated cost of infrastructure inefficiencies; for achieving a national objective/purpose in public interest, the same would be in the nature of capital receipt not liable to tax expounded in the following decisions:- • CIT V. Ponni Sug…

Shri Balashah Bava Sanstha Sarvajanik Trust, Anand vs. The CIT (Exemption), Ahmedabad

In the result, appeal of the assessee/applicant trust is allowed for statistical purposes

ITA 304/AHD/2025[NA]Status: DisposedITAT Ahmedabad26 May 2025

Bench: Dr. Brr Kumar & Shri Siddhartha Nautiyal

For Appellant: Respondent by: Shri Ashesh R. Rewar, CIT-DRFor Respondent: Shri Ashesh R. Rewar, CIT-DR
Section 12ASection 80G(5)

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD BEFORE DR. BRR KUMAR, VICE PRESIDENT & SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER I.T.A. Nos.303&304/Ahd/2025 (Assessment Years: N.A.) Shri Balashah Bava Sanstha Vs. Commissioner of Income Tax Sarvajanik Trust, (Exemption), 1/6406, Nr. Nareshware Tadav, Ahmedabad Khambhat, S.O. Khambat, Anand, Gujarat-388620 [PAN No.AALTS8680D] (Appellant) .. (Respondent) Shri Dhrunal Bhatt, A.R Appellant by : Respondent by: Shri Ashesh R. Rewar, CIT-DR Date of Hearing 15.05.2025 26.05.2025 Date of Pronouncement O R D E R PER SIDDHARTHA NAUTIYAL - JUDICIAL MEMBER: These a…

Shri Balashah Bava Sanstha Sarvajanik Trust, Anand vs. The CIT (Exemption), Ahmedabad

In the result, appeal of the assessee/applicant trust is allowed for statistical purposes

ITA 303/AHD/2025[NA]Status: DisposedITAT Ahmedabad26 May 2025

Bench: Dr. Brr Kumar & Shri Siddhartha Nautiyal

For Appellant: Respondent by: Shri Ashesh R. Rewar, CIT-DRFor Respondent: Shri Ashesh R. Rewar, CIT-DR
Section 12ASection 80G(5)

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD BEFORE DR. BRR KUMAR, VICE PRESIDENT & SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER I.T.A. Nos.303&304/Ahd/2025 (Assessment Years: N.A.) Shri Balashah Bava Sanstha Vs. Commissioner of Income Tax Sarvajanik Trust, (Exemption), 1/6406, Nr. Nareshware Tadav, Ahmedabad Khambhat, S.O. Khambat, Anand, Gujarat-388620 [PAN No.AALTS8680D] (Appellant) .. (Respondent) Shri Dhrunal Bhatt, A.R Appellant by : Respondent by: Shri Ashesh R. Rewar, CIT-DR Date of Hearing 15.05.2025 26.05.2025 Date of Pronouncement O R D E R PER SIDDHARTHA NAUTIYAL - JUDICIAL MEMBER: These a…

ACIT, New Delhi vs. M/S. Shyam Sunder Jindal, New Delhi

In the result the appeal of the Revenue is dismissed

ITA 5671/DEL/2016[2012-13]Status: DisposedITAT Delhi21 May 2025AY 2012-13

Bench: SHRI YOGESH KUMAR U.S. (Judicial Member), SHRI MANISH AGARWAL (Accountant Member)

Section 127Section 132Section 132(4)Section 133ASection 142(1)Section 143(2)Section 250(6)

…nal Thermal Power Limited v. CIT: 229 ITR 383 (SC)  Assam Company (India) Ltd. vs. CIT: 256 ITR 423 (Gauhati)  Nathmal Bankatlal Parikh & Co. V. CIT: 122 ITR 168 (AP FB)  CIT V. Smt. Archana R. Dhanswatay: 136 ITR 355 (Bom)  Chokshi Metal Refinery Vs CIT: 107 ITR 63 (Guj.)  Circular No. 14 (XL-35), dated 11.4.1955 43. The aforesaid decisions, it will be kindly appreciated, make it amply clear that the purpose of the assessment is to correctly determine the taxable income of the assessee in accordance with the provisions of the Act. (b) Admission relevant, but not conclusive-judicial precedents 44. It is also…

Chokshi Metal Refinery v. CIT (107 ITR 63) — Cited in 61 Judgments | BharatTax