Cholamandalam MS General Insurance Co. Ltd. v. Deputy/Assistant Commissionerof Income-tax, (LTU)

142 Taxmann.com 3Income Tax Appellate Tribunal2022#10164 most cited

What is Cholamandalam MS General Insurance Co. Ltd. v. Deputy/Assistant Commissionerof Income-tax, (LTU) authority for?

The Madras High Court has held that the ITAT's decision in Cholamandalam MS General Insurance Co. Ltd. v. Deputy/Assistant Commissioner of Income-tax (LTU) (2022) 142 Taxmann.com 3 (ITAT Chennai) is relevant to the present appeal.

10

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2023 to 2025.

Also referred to as

Cholamandalam MS General Insurance Co Ltd 142 Taxmann.com 3 · ITAT Chennai · admissibility of additional evidence · appeal proceedings · non-resident insurers

Sections most often in play

Section 115JBSection 143(3)Section 10(38)Section 144C(13)Section 147Section 148Section 14ASection 195

Issues it is cited on

section 40(1)section 102section 114within four yearsfresh tangible materialfull and true disclosurefirst proviso to section 147prohibited by lawmaterial facts necessary for assessmentkelvinatormere change of opinionlive link

Judgments citing Cholamandalam MS General Insurance Co. Ltd. v. Deputy/Assistant Commissionerof Income-tax, (LTU)

DCIT 3.2.1, Mumbai vs. The New India Assurance Co Limited, Mumbai

Accordingly, Ground No.1 to 4 raised by the Assessee are allowed

ITA 2830/MUM/2024[2018-19]Status: DisposedITAT Mumbai21 Nov 2025AY 2018-19

Bench: SHRI VIKRAM SINGH YADAV , ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY (Judicial Member)

For Appellant: Shri Farooq IraniFor Respondent: Shri Satya Pal Kumar&
Section 115JSection 143(3)Section 147Section 148

…roceedings, appellant made similar submissions as made before the AO. Appellant also relied upon more decisions, as below, in its favor: (a) Cholamandalam MS General Insurance Co Ltd 102 Taxmann.com 292 (Mad HC) (b) Cholamandalam MS General Insurance Co Ltd 142 Taxmann.com 3 (ITAT Chennai) (c) Tata AIG General Insurance Co. Ltd 141 taxmann.com 70 (Mumbai ITAT) 6.3.4 Admissibility of additional evidences: Vide notice dated ITA No. 2616-2623 /Mum /2024, ITA No. 2845, 2841, 2836, 2834, 2827, 2830 & 2823 / Mum / 2024 & C.O. No. 97 & 96 / Mum / 2024 Assessment Year 2010-2011, 2012-2013 to 2019-2020 30/08/2023, thi…

DCIT 3.2.1, Mumbai vs. The New India Assurance Co Limited, Mumbai

Accordingly, Ground No.1 to 4 raised by the Assessee are allowed

ITA 2823/MUM/2024[2019-20]Status: DisposedITAT Mumbai21 Nov 2025AY 2019-20

Bench: SHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY (Judicial Member)

For Appellant: Shri Farooq IraniFor Respondent: Shri Satya Pal Kumar&
Section 115JSection 143(3)Section 147Section 148

…roceedings, appellant made similar submissions as made before the AO. Appellant also relied upon more decisions, as below, in its favor: (a) Cholamandalam MS General Insurance Co Ltd 102 Taxmann.com 292 (Mad HC) (b) Cholamandalam MS General Insurance Co Ltd 142 Taxmann.com 3 (ITAT Chennai) (c) Tata AIG General Insurance Co. Ltd 141 taxmann.com 70 (Mumbai ITAT) 6.3.4 Admissibility of additional evidences: Vide notice dated ITA No. 2616-2623 /Mum /2024, ITA No. 2845, 2841, 2836, 2834, 2827, 2830 & 2823 / Mum / 2024 & C.O. No. 97 & 96 / Mum / 2024 Assessment Year 2010-2011, 2012-2013 to 2019-2020 30/08/2023, thi…

The New India Assurance Co Ltd, Mumbai vs. Deputy Commissioner of Income Tax, Circle 3(2)(2), Mumbai

Accordingly, Ground No.1 to 4 raised by the Assessee are allowed

ITA 2622/MUM/2024[2018-19]Status: DisposedITAT Mumbai21 Nov 2025AY 2018-19

Bench: SHRI VIKRAM SINGH YADAV , ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY (Judicial Member)

For Appellant: Shri Farooq IraniFor Respondent: Shri Satya Pal Kumar&
Section 115JSection 143(3)Section 147Section 148

…roceedings, appellant made similar submissions as made before the AO. Appellant also relied upon more decisions, as below, in its favor: (a) Cholamandalam MS General Insurance Co Ltd 102 Taxmann.com 292 (Mad HC) (b) Cholamandalam MS General Insurance Co Ltd 142 Taxmann.com 3 (ITAT Chennai) (c) Tata AIG General Insurance Co. Ltd 141 taxmann.com 70 (Mumbai ITAT) 6.3.4 Admissibility of additional evidences: Vide notice dated ITA No. 2616-2623 /Mum /2024, ITA No. 2845, 2841, 2836, 2834, 2827, 2830 & 2823 / Mum / 2024 & C.O. No. 97 & 96 / Mum / 2024 Assessment Year 2010-2011, 2012-2013 to 2019-2020 30/08/2023, thi…

The New India Assurance Co. Ltd, Mumbai vs. Deputy Commissioner of Income Tax, Circle 3(2)(2), Mumbai

Accordingly, Ground No.1 to 4 raised by the Assessee are allowed

ITA 2616/MUM/2024[2012-13]Status: DisposedITAT Mumbai21 Nov 2025AY 2012-13

Bench: SHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY (Judicial Member)

For Appellant: Shri Farooq IraniFor Respondent: Shri Satya Pal Kumar&
Section 115JSection 143(3)Section 147Section 148

…roceedings, appellant made similar submissions as made before the AO. Appellant also relied upon more decisions, as below, in its favor: (a) Cholamandalam MS General Insurance Co Ltd 102 Taxmann.com 292 (Mad HC) (b) Cholamandalam MS General Insurance Co Ltd 142 Taxmann.com 3 (ITAT Chennai) (c) Tata AIG General Insurance Co. Ltd 141 taxmann.com 70 (Mumbai ITAT) 6.3.4 Admissibility of additional evidences: Vide notice dated ITA No. 2616-2623 /Mum /2024, ITA No. 2845, 2841, 2836, 2834, 2827, 2830 & 2823 / Mum / 2024 & C.O. No. 97 & 96 / Mum / 2024 Assessment Year 2010-2011, 2012-2013 to 2019-2020 30/08/2023, thi…

Markel Capital Limited, London, Uk vs. Deputy Commissioner of Income Tax, International Tax Circle

In the result, both the appeals of the assessee are partly allowed

ITA 4710/MUM/2023[2021-22]Status: DisposedITAT Mumbai14 Aug 2024AY 2021-22

Bench: Shri Narendra Kumar Billaiya, Hon’Ble & Shri Rahul Chaudhary, Hon’Ble

For Appellant: Shri Farrokh Irani/ Shri Vishal Shah & Shri JairajFor Respondent: Shri Anil Sant, Addl. CIT, D/R
Section 115JSection 143(3)

…| आयकर अपीलीय अिधकरण "ायपीठ, मुंबई | IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SHRI NARENDRA KUMAR BILLAIYA, HON’BLE ACCOUNTANT MEMBER & SHRI RAHUL CHAUDHARY, HON’BLE JUDICIAL MEMBER I.T.A. No. 3407 & 4710/Mum/2023 Assessment Year: 2020-21 & 2021-22 Markel Capital Limited, Sarika Jai, DCIT-Int. tax London, UK Circle 3(2)(1), Mumbai Vs 20, Fenchurch Street London United Kingdom - 999999 [PAN: AALCM9316M] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee by : Shri Farrokh Irani/ Shri Vishal Shah & Shri Jairaj Purandare & Ms. Shibank Bakshi, A/Rs Revenue by : Shri Anil Sant, Addl. CIT, D/R स…

Markel Capital Limited, London, Uk vs. Sarika Jain, DCIT - Int. Tax Circle 3(2)(1), Mumbai

In the result, both the appeals of the assessee are partly allowed

ITA 3407/MUM/2023[2020-2021]Status: DisposedITAT Mumbai14 Aug 2024AY 2020-2021

Bench: Shri Narendra Kumar Billaiya, Hon’Ble & Shri Rahul Chaudhary, Hon’Ble

For Appellant: Shri Farrokh Irani/ Shri Vishal Shah & Shri JairajFor Respondent: Shri Anil Sant, Addl. CIT, D/R
Section 115JSection 143(3)

…| आयकर अपीलीय अिधकरण "ायपीठ, मुंबई | IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SHRI NARENDRA KUMAR BILLAIYA, HON’BLE ACCOUNTANT MEMBER & SHRI RAHUL CHAUDHARY, HON’BLE JUDICIAL MEMBER I.T.A. No. 3407 & 4710/Mum/2023 Assessment Year: 2020-21 & 2021-22 Markel Capital Limited, Sarika Jai, DCIT-Int. tax London, UK Circle 3(2)(1), Mumbai Vs 20, Fenchurch Street London United Kingdom - 999999 [PAN: AALCM9316M] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee by : Shri Farrokh Irani/ Shri Vishal Shah & Shri Jairaj Purandare & Ms. Shibank Bakshi, A/Rs Revenue by : Shri Anil Sant, Addl. CIT, D/R स…

DCIT, Chennai vs. Royal Sundaram Alliance Insurance Company Ltd., Chennai

In the result, appeals filed by the Revenue for all assessment years

ITA 1367/CHNY/2013[2009-2010]Status: DisposedITAT Chennai28 Jun 2023AY 2009-2010

Bench: Shri V. Durga Rao, Hon’Ble & Shri Manjunatha. G, Hon’Bleआयकर अपील सं./Ita Nos.1668 To 1670/Chny/2011 & िनधा"रण वष" /Assessment Year: 2006-07 To 2008-09 & 2009-10 The Dy. Commissioner- V. M/S.Royal Sundaram – Of Income Tax, Alliance Insurance Co. Ltd., Large Taxpayer Unit, 21, Patullos Road, Chennai. Chennai-600 002. [Pan: Aabcr 7106 G] (अपीलाथ"/Appellant) (""थ"/Respondent) Department By : Mr.M.Swaminathan, Sr.St. Counsel Assessee By : Mr.Sandeep Bagmar, Adv. सुनवाई की तारीख/Date Of Hearing : 19.06.2023 घोषणा की तारीख /Date Of Pronouncement : 28.06.2023

For Appellant: Mr.Sandeep Bagmar, AdvFor Respondent: Mr.M.Swaminathan
Section 14ASection 37Section 40

…आयकर अपीलीय अिधकरण, ’डी’ !ायपीठ, चे$ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘D’ BENCH: CHENNAI "ी वी. दुगा" राव, माननीय "ाियक सद" एवं *ी मंजूनाथा .जी, माननीय लेखा सद+ के सम" BEFORE SHRI V. DURGA RAO, HON’BLE JUDICIAL MEMBER AND SHRI MANJUNATHA. G, HON’BLE ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.1668 to 1670/Chny/2011 & िनधा"रण वष" /Assessment Year: 2006-07 to 2008-09 & 2009-10 The Dy. Commissioner- v. M/s.Royal Sundaram – of Income Tax, Alliance Insurance Co. Ltd., Large Taxpayer Unit, 21, Patullos Road, Chennai. Chennai-600 002. [PAN: AABCR 7106 G] (अपीलाथ"/Appellant) (""थ"/Respondent) Department by : Mr.M.S…

DCIT, Chennai vs. M/S. Royal Sundaram Alliance Insurance Co. Ltd., Chennai

In the result, appeals filed by the Revenue for all assessment years

ITA 1670/CHNY/2011[2008-09]Status: DisposedITAT Chennai28 Jun 2023AY 2008-09

Bench: Shri V. Durga Rao, Hon’Ble & Shri Manjunatha. G, Hon’Bleआयकर अपील सं./Ita Nos.1668 To 1670/Chny/2011 & िनधा"रण वष" /Assessment Year: 2006-07 To 2008-09 & 2009-10 The Dy. Commissioner- V. M/S.Royal Sundaram – Of Income Tax, Alliance Insurance Co. Ltd., Large Taxpayer Unit, 21, Patullos Road, Chennai. Chennai-600 002. [Pan: Aabcr 7106 G] (अपीलाथ"/Appellant) (""थ"/Respondent) Department By : Mr.M.Swaminathan, Sr.St. Counsel Assessee By : Mr.Sandeep Bagmar, Adv. सुनवाई की तारीख/Date Of Hearing : 19.06.2023 घोषणा की तारीख /Date Of Pronouncement : 28.06.2023

For Appellant: Mr.Sandeep Bagmar, AdvFor Respondent: Mr.M.Swaminathan
Section 14ASection 37Section 40

…आयकर अपीलीय अिधकरण, ’डी’ !ायपीठ, चे$ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘D’ BENCH: CHENNAI "ी वी. दुगा" राव, माननीय "ाियक सद" एवं *ी मंजूनाथा .जी, माननीय लेखा सद+ के सम" BEFORE SHRI V. DURGA RAO, HON’BLE JUDICIAL MEMBER AND SHRI MANJUNATHA. G, HON’BLE ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.1668 to 1670/Chny/2011 & िनधा"रण वष" /Assessment Year: 2006-07 to 2008-09 & 2009-10 The Dy. Commissioner- v. M/s.Royal Sundaram – of Income Tax, Alliance Insurance Co. Ltd., Large Taxpayer Unit, 21, Patullos Road, Chennai. Chennai-600 002. [PAN: AABCR 7106 G] (अपीलाथ"/Appellant) (""थ"/Respondent) Department by : Mr.M.S…

DCIT, Chennai vs. M/S. Royal Sundaram Alliance Insurance Co. Ltd., Chennai

In the result, appeals filed by the Revenue for all assessment years

ITA 1669/CHNY/2011[2007-08]Status: DisposedITAT Chennai28 Jun 2023AY 2007-08

Bench: Shri V. Durga Rao, Hon’Ble & Shri Manjunatha. G, Hon’Bleआयकर अपील सं./Ita Nos.1668 To 1670/Chny/2011 & िनधा"रण वष" /Assessment Year: 2006-07 To 2008-09 & 2009-10 The Dy. Commissioner- V. M/S.Royal Sundaram – Of Income Tax, Alliance Insurance Co. Ltd., Large Taxpayer Unit, 21, Patullos Road, Chennai. Chennai-600 002. [Pan: Aabcr 7106 G] (अपीलाथ"/Appellant) (""थ"/Respondent) Department By : Mr.M.Swaminathan, Sr.St. Counsel Assessee By : Mr.Sandeep Bagmar, Adv. सुनवाई की तारीख/Date Of Hearing : 19.06.2023 घोषणा की तारीख /Date Of Pronouncement : 28.06.2023

For Appellant: Mr.Sandeep Bagmar, AdvFor Respondent: Mr.M.Swaminathan
Section 14ASection 37Section 40

…आयकर अपीलीय अिधकरण, ’डी’ !ायपीठ, चे$ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘D’ BENCH: CHENNAI "ी वी. दुगा" राव, माननीय "ाियक सद" एवं *ी मंजूनाथा .जी, माननीय लेखा सद+ के सम" BEFORE SHRI V. DURGA RAO, HON’BLE JUDICIAL MEMBER AND SHRI MANJUNATHA. G, HON’BLE ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.1668 to 1670/Chny/2011 & िनधा"रण वष" /Assessment Year: 2006-07 to 2008-09 & 2009-10 The Dy. Commissioner- v. M/s.Royal Sundaram – of Income Tax, Alliance Insurance Co. Ltd., Large Taxpayer Unit, 21, Patullos Road, Chennai. Chennai-600 002. [PAN: AABCR 7106 G] (अपीलाथ"/Appellant) (""थ"/Respondent) Department by : Mr.M.S…

DCIT, Chennai vs. M/S. Royal Sundaram Alliance Insurance Co. Ltd., Chennai

In the result, appeals filed by the Revenue for all assessment years

ITA 1668/CHNY/2011[2006-07]Status: DisposedITAT Chennai28 Jun 2023AY 2006-07

Bench: Shri V. Durga Rao, Hon’Ble & Shri Manjunatha. G, Hon’Bleआयकर अपील सं./Ita Nos.1668 To 1670/Chny/2011 & िनधा"रण वष" /Assessment Year: 2006-07 To 2008-09 & 2009-10 The Dy. Commissioner- V. M/S.Royal Sundaram – Of Income Tax, Alliance Insurance Co. Ltd., Large Taxpayer Unit, 21, Patullos Road, Chennai. Chennai-600 002. [Pan: Aabcr 7106 G] (अपीलाथ"/Appellant) (""थ"/Respondent) Department By : Mr.M.Swaminathan, Sr.St. Counsel Assessee By : Mr.Sandeep Bagmar, Adv. सुनवाई की तारीख/Date Of Hearing : 19.06.2023 घोषणा की तारीख /Date Of Pronouncement : 28.06.2023

For Appellant: Mr.Sandeep Bagmar, AdvFor Respondent: Mr.M.Swaminathan
Section 14ASection 37Section 40

…आयकर अपीलीय अिधकरण, ’डी’ !ायपीठ, चे$ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘D’ BENCH: CHENNAI "ी वी. दुगा" राव, माननीय "ाियक सद" एवं *ी मंजूनाथा .जी, माननीय लेखा सद+ के सम" BEFORE SHRI V. DURGA RAO, HON’BLE JUDICIAL MEMBER AND SHRI MANJUNATHA. G, HON’BLE ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.1668 to 1670/Chny/2011 & िनधा"रण वष" /Assessment Year: 2006-07 to 2008-09 & 2009-10 The Dy. Commissioner- v. M/s.Royal Sundaram – of Income Tax, Alliance Insurance Co. Ltd., Large Taxpayer Unit, 21, Patullos Road, Chennai. Chennai-600 002. [PAN: AABCR 7106 G] (अपीलाथ"/Appellant) (""थ"/Respondent) Department by : Mr.M.S…

Cholamandalam MS General Insurance Co. Ltd. v. Deputy/Assistant Commissionerof Income-tax, (LTU) (142 Taxmann.com 3) — Cited in 10 Judgments | BharatTax