CIT v. Caixa Economica De Goa

210 ITR 719High Court1994#7757 most cited
14

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2025.

Sections most often in play

Section 143(3)Section 147Section 148Section 14ASection 154Section 36(1)(viii)Section 37(1)Section 263

Issues it is cited on

section 36(1)(viii)mistake apparent from recordmistake apparent on recordeligible businessfair market valuesection 36(1)section 37(1)double taxationsection 14ascrutiny assessmentsection 154reassessment proceedings

Judgments citing CIT v. Caixa Economica De Goa

P Y C HINDU GYMKHANA,PUNE vs. COMMISSIONER OF INCOME TAX (EXEMPTION), PUNE

In the result, the appeal filed by the assessee is partly allowed

ITA 1321/PUN/2025[2021-22]Status: DisposedITAT Pune06 Oct 2025AY 2021-22

Bench: Dr.Manish Borad & Shri Vinay Bhamore

For Appellant: Shri C.H. NaniwadekarFor Respondent: Shri Amit Bobde
Section 11Section 142(1)Section 143(2)Section 143(3)Section 2(15)Section 263

…ollowing case laws whereby it has been held that the proceedings initiated for the interest of revenue cannot be allowed for the benefits of the assessee. i. CIT v. Sun Engineering Works (P) Ltd [1992] 198 ITR 297 (SC) ii. CIT v. Caixa Economica De Goa [1994] 210 ITR 719 (Bombay) c) However, if any benefit is claimed by the assessee which could be requested through any alternate remedy, he/she/it should be advised to adopt/explore alternate mechanism under section 119 or any other provisions available as propounded in the case of Hon'ble Apex court in M/s. Vishwanath Traders v Union of India & Ors, (Special Leav…

GRUH FINANCE LTD.,,AHMEDABAD vs. THE DCIT, CIRCLE-2(1)(1),, AHMEDABAD

Appeal is dismissed

ITA 1228/AHD/2019[2011-12]Status: DisposedITAT Ahmedabad31 Jul 2025AY 2011-12

Bench: Shri Sanjay Garg & Smt. Annapurna Gupta

For Appellant: Ms. Arti Shah, ARFor Respondent: (sl.nos.1&4) Shri Alpesh Parmar, CIT-DR
Section 143(3)Section 147

…is squarely covered against the assessee by various decision of the Higher Court. Reliance in this respect can be placed of Hon’ble Supreme Court in the cases of CIT vs. Sun Engineering Works (P.) Ltd. (1992) 64 Taxman 442 (SC); CIT vs. Caixa Economica De Goa 210 ITR 719 (Bom); K. Sudhakar S. Shanbhag vs. ITO 241 ITR 865 (Bom) and CIT vs. Keshoram Industries Ltd. 144 Taxman 1 (Calcutta). It is to be noted that the Reliance of the Ld.Counsel on the decision of the Hon’ble Bombay High Court in the case of CIT vs. Caixa Economica De Goa (supra) is misconceived as in the said case, the assessment was re-opened on the…

GRUH FINANCE LTD.,,AHMEDABAD vs. THE DCIT, CIRCLE-2(1)(1),, AHMEDABAD

Appeal is dismissed

ITA 138/AHD/2018[2014-15]Status: DisposedITAT Ahmedabad31 Jul 2025AY 2014-15

Bench: Shri Sanjay Garg & Smt. Annapurna Gupta

For Appellant: Ms. Arti Shah, ARFor Respondent: (sl.nos.1&4) Shri Alpesh Parmar, CIT-DR
Section 143(3)Section 147

…is squarely covered against the assessee by various decision of the Higher Court. Reliance in this respect can be placed of Hon’ble Supreme Court in the cases of CIT vs. Sun Engineering Works (P.) Ltd. (1992) 64 Taxman 442 (SC); CIT vs. Caixa Economica De Goa 210 ITR 719 (Bom); K. Sudhakar S. Shanbhag vs. ITO 241 ITR 865 (Bom) and CIT vs. Keshoram Industries Ltd. 144 Taxman 1 (Calcutta). It is to be noted that the Reliance of the Ld.Counsel on the decision of the Hon’ble Bombay High Court in the case of CIT vs. Caixa Economica De Goa (supra) is misconceived as in the said case, the assessment was re-opened on the…

GRUH FINANCE LTD.,,AHMEDABAD vs. THE DY. CIT, CIRCLE-2(1)(1),, AHMEDABAD

Appeal is dismissed

ITA 855/AHD/2017[2012-13]Status: DisposedITAT Ahmedabad31 Jul 2025AY 2012-13

Bench: Shri Sanjay Garg & Smt. Annapurna Gupta

For Appellant: Ms. Arti Shah, ARFor Respondent: (sl.nos.1&4) Shri Alpesh Parmar, CIT-DR
Section 143(3)Section 147

…is squarely covered against the assessee by various decision of the Higher Court. Reliance in this respect can be placed of Hon’ble Supreme Court in the cases of CIT vs. Sun Engineering Works (P.) Ltd. (1992) 64 Taxman 442 (SC); CIT vs. Caixa Economica De Goa 210 ITR 719 (Bom); K. Sudhakar S. Shanbhag vs. ITO 241 ITR 865 (Bom) and CIT vs. Keshoram Industries Ltd. 144 Taxman 1 (Calcutta). It is to be noted that the Reliance of the Ld.Counsel on the decision of the Hon’ble Bombay High Court in the case of CIT vs. Caixa Economica De Goa (supra) is misconceived as in the said case, the assessment was re-opened on the…

THE ACIT, CIRCLE-2(1)(1),, AHMEDABAD vs. GRUH FINANCE LTD.,, AHMEDABAD

Appeal is dismissed

ITA 1126/AHD/2017[2012-13]Status: DisposedITAT Ahmedabad31 Jul 2025AY 2012-13

Bench: Shri Sanjay Garg & Smt. Annapurna Gupta

For Appellant: Ms. Arti Shah, ARFor Respondent: (sl.nos.1&4) Shri Alpesh Parmar, CIT-DR
Section 143(3)Section 147

…is squarely covered against the assessee by various decision of the Higher Court. Reliance in this respect can be placed of Hon’ble Supreme Court in the cases of CIT vs. Sun Engineering Works (P.) Ltd. (1992) 64 Taxman 442 (SC); CIT vs. Caixa Economica De Goa 210 ITR 719 (Bom); K. Sudhakar S. Shanbhag vs. ITO 241 ITR 865 (Bom) and CIT vs. Keshoram Industries Ltd. 144 Taxman 1 (Calcutta). It is to be noted that the Reliance of the Ld.Counsel on the decision of the Hon’ble Bombay High Court in the case of CIT vs. Caixa Economica De Goa (supra) is misconceived as in the said case, the assessment was re-opened on the…

GRANT MEDICAL FOUNDATION,PUNE vs. INCOME TAX OFFICE, EXEMPTION CIRCLE, PUNE, PUNE

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

ITA 1193/PUN/2024[2018-19]Status: DisposedITAT Pune20 Feb 2025AY 2018-19

Bench: Shri R. K. Panda & Ms Astha Chandraassessment Year : 2018-19

For Appellant: Shri Rahul Khare (through virtual)For Respondent: Shri Amol Khairnar – CIT-DR
Section 10Section 11(1)(a)Section 12ASection 143(3)Section 263

…llowing case laws whereby it has been held that the proceedings initiated for the interest of revenue cannot be allowed for the benefits of the assessee. i) CIT v. Sun Engineering Works (P.) Ltd [1992] 198 ITR 297 (SC) ii) CIT v. Caixa Economica De Goa [1994] 210 ITR 719 (Bombay) c) However, if any benefit is claimed by the assessee which could be requested through any alternate remedy, he/she/it should be advised to adopt/explore alternate mechanism under section 119 or any other provisions available as propounded in the case of Hon'ble Apex court in M/s. Vishwanath Traders v. Union of India & Ors. [Special Leav…

HIND OFFSHORE P.LTD,MUMBAI vs. DCIT 5(1)(2), MUMBAI

In the result, the appeal is partly allowed

ITA 3408/MUM/2016[2009-10]Status: DisposedITAT Mumbai16 Mar 2020AY 2009-10

Bench: Shri Amarjit Singh () & Shri N.K. Pradhan () Assessment Year: 2009-10

For Appellant: Mr. Amar Gahlot &For Respondent: Mrs. Jothilakshmi Nayak, Sr. DR
Section 115VSection 142(1)Section 143(3)Section 148

…en taken by the assessee for acquiring vessels which are its business asset. Hence, the gain being a capital receipt is not chargeable to tax. 7.1 At this moment we refer to the decisions relied on by the Ld. counsel. In CIT vs. Caixa Economica De Goa (1994) 210 ITR 719 (Bom.), it is held that : “In reassessment proceedings, the assessee cannot reagitate claims already assessed, however, it is open to the assessee to put forward claims for deductions for any expenditure which is relatable to the income which is sought to be assessed as escaped income in the reassessment proceedings. In the instant case, the inc…

ASSISTANT COMMISSIONER INCOME-TAX vs. D.M. CORPORATION PVT. LTD.,, KOLHAPUR

In the result, appeals of Revenue for assessment years 2006-07 to 2009-10 are allowed and for assessment years 2010-11 to 2012-13 are dismissed

ITA 1811/PUN/2014[2012-13]Status: DisposedITAT Pune23 Mar 2018AY 2012-13

Bench: Ms. Sushma Chowla, Jm & Shri D. Karunakara Rao, Am आयकर अपीऱ सं. / Ita Nos.1805 To 1811/Pun/2014 यििाारण वषा / Assessment Years : 2006-07 To 2012-13 The Asst. Commissioner Of Income Tax, अऩीऱाथी/Appellant Central Circle, Kolhapur …. Vs. D.M. Corporation Pvt. Ltd., 240/B, Mohite House, Gen. Thorat Marg, …. प्रत्यथी / Respondent Tarabai Park, Kolhapur Pan: Aadcm6281H

For Appellant: Ms. Nirupama Kotru, CITFor Respondent: S/Shri Nikhil Pathak /
Section 119(2)Section 132Section 132(4)Section 139(1)Section 143(1)Section 143(3)Section 153ASection 80I

…ch claim was made. However, if it was 148 proceedings, then the assessee could offer additional income and also to make fresh claim in this regard. He placed reliance on the ratio laid down by Hon’ble Bombay High Court in CIT Vs. Caixa Economica De Goa (1994) 210 ITR 719 (Bom). He ITA Nos.1805 to 1811/PUN/2014 10 further placed reliance on the decision of Pune Bench of Tribunal in DCIT Vs. Tapi Prestressed Products Ltd. in ITA No.2139/PN/2013, relating to assessment year 2009-10, order dated 31.07.2015 and on Mahalakshmi Infra Projects Ltd. Vs. DCIT in ITA Nos.2571 to 2577/PN/2012 and cross appeals in ITA Nos.5…

ASSISTANT COMMISSIONER INCOME-TAX vs. D.M. CORPORATION PVT. LTD.,, KOLHAPUR

In the result, appeals of Revenue for assessment years 2006-07 to 2009-10 are allowed and for assessment years 2010-11 to 2012-13 are dismissed

ITA 1810/PUN/2014[2011-12]Status: DisposedITAT Pune23 Mar 2018AY 2011-12

Bench: Ms. Sushma Chowla, Jm & Shri D. Karunakara Rao, Am आयकर अपीऱ सं. / Ita Nos.1805 To 1811/Pun/2014 यििाारण वषा / Assessment Years : 2006-07 To 2012-13 The Asst. Commissioner Of Income Tax, अऩीऱाथी/Appellant Central Circle, Kolhapur …. Vs. D.M. Corporation Pvt. Ltd., 240/B, Mohite House, Gen. Thorat Marg, …. प्रत्यथी / Respondent Tarabai Park, Kolhapur Pan: Aadcm6281H

For Appellant: Ms. Nirupama Kotru, CITFor Respondent: S/Shri Nikhil Pathak /
Section 119(2)Section 132Section 132(4)Section 139(1)Section 143(1)Section 143(3)Section 153ASection 80I

…ch claim was made. However, if it was 148 proceedings, then the assessee could offer additional income and also to make fresh claim in this regard. He placed reliance on the ratio laid down by Hon’ble Bombay High Court in CIT Vs. Caixa Economica De Goa (1994) 210 ITR 719 (Bom). He ITA Nos.1805 to 1811/PUN/2014 10 further placed reliance on the decision of Pune Bench of Tribunal in DCIT Vs. Tapi Prestressed Products Ltd. in ITA No.2139/PN/2013, relating to assessment year 2009-10, order dated 31.07.2015 and on Mahalakshmi Infra Projects Ltd. Vs. DCIT in ITA Nos.2571 to 2577/PN/2012 and cross appeals in ITA Nos.5…

ASSISTANT COMMISSIONER INCOME-TAX vs. D.M. CORPORATION PVT. LTD.,, KOLHAPUR

In the result, appeals of Revenue for assessment years 2006-07 to 2009-10 are allowed and for assessment years 2010-11 to 2012-13 are dismissed

ITA 1809/PUN/2014[2010-11]Status: DisposedITAT Pune23 Mar 2018AY 2010-11

Bench: Ms. Sushma Chowla, Jm & Shri D. Karunakara Rao, Am आयकर अपीऱ सं. / Ita Nos.1805 To 1811/Pun/2014 यििाारण वषा / Assessment Years : 2006-07 To 2012-13 The Asst. Commissioner Of Income Tax, अऩीऱाथी/Appellant Central Circle, Kolhapur …. Vs. D.M. Corporation Pvt. Ltd., 240/B, Mohite House, Gen. Thorat Marg, …. प्रत्यथी / Respondent Tarabai Park, Kolhapur Pan: Aadcm6281H

For Appellant: Ms. Nirupama Kotru, CITFor Respondent: S/Shri Nikhil Pathak /
Section 119(2)Section 132Section 132(4)Section 139(1)Section 143(1)Section 143(3)Section 153ASection 80I

…ch claim was made. However, if it was 148 proceedings, then the assessee could offer additional income and also to make fresh claim in this regard. He placed reliance on the ratio laid down by Hon’ble Bombay High Court in CIT Vs. Caixa Economica De Goa (1994) 210 ITR 719 (Bom). He ITA Nos.1805 to 1811/PUN/2014 10 further placed reliance on the decision of Pune Bench of Tribunal in DCIT Vs. Tapi Prestressed Products Ltd. in ITA No.2139/PN/2013, relating to assessment year 2009-10, order dated 31.07.2015 and on Mahalakshmi Infra Projects Ltd. Vs. DCIT in ITA Nos.2571 to 2577/PN/2012 and cross appeals in ITA Nos.5…

ASSISTANT COMMISSIONER INCOME-TAX vs. D.M. CORPORATION PVT. LTD.,, KOLHAPUR

In the result, appeals of Revenue for assessment years 2006-07 to 2009-10 are allowed and for assessment years 2010-11 to 2012-13 are dismissed

ITA 1808/PUN/2014[2009-10]Status: DisposedITAT Pune23 Mar 2018AY 2009-10

Bench: Ms. Sushma Chowla, Jm & Shri D. Karunakara Rao, Am आयकर अपीऱ सं. / Ita Nos.1805 To 1811/Pun/2014 यििाारण वषा / Assessment Years : 2006-07 To 2012-13 The Asst. Commissioner Of Income Tax, अऩीऱाथी/Appellant Central Circle, Kolhapur …. Vs. D.M. Corporation Pvt. Ltd., 240/B, Mohite House, Gen. Thorat Marg, …. प्रत्यथी / Respondent Tarabai Park, Kolhapur Pan: Aadcm6281H

For Appellant: Ms. Nirupama Kotru, CITFor Respondent: S/Shri Nikhil Pathak /
Section 119(2)Section 132Section 132(4)Section 139(1)Section 143(1)Section 143(3)Section 153ASection 80I

…ch claim was made. However, if it was 148 proceedings, then the assessee could offer additional income and also to make fresh claim in this regard. He placed reliance on the ratio laid down by Hon’ble Bombay High Court in CIT Vs. Caixa Economica De Goa (1994) 210 ITR 719 (Bom). He ITA Nos.1805 to 1811/PUN/2014 10 further placed reliance on the decision of Pune Bench of Tribunal in DCIT Vs. Tapi Prestressed Products Ltd. in ITA No.2139/PN/2013, relating to assessment year 2009-10, order dated 31.07.2015 and on Mahalakshmi Infra Projects Ltd. Vs. DCIT in ITA Nos.2571 to 2577/PN/2012 and cross appeals in ITA Nos.5…

ASSISTANT COMMISSIONER INCOME-TAX vs. D.M. CORPORATION PVT. LTD.,, KOLHAPUR

In the result, appeals of Revenue for assessment years 2006-07 to 2009-10 are allowed and for assessment years 2010-11 to 2012-13 are dismissed

ITA 1807/PUN/2014[2008-09]Status: DisposedITAT Pune23 Mar 2018AY 2008-09

Bench: Ms. Sushma Chowla, Jm & Shri D. Karunakara Rao, Am आयकर अपीऱ सं. / Ita Nos.1805 To 1811/Pun/2014 यििाारण वषा / Assessment Years : 2006-07 To 2012-13 The Asst. Commissioner Of Income Tax, अऩीऱाथी/Appellant Central Circle, Kolhapur …. Vs. D.M. Corporation Pvt. Ltd., 240/B, Mohite House, Gen. Thorat Marg, …. प्रत्यथी / Respondent Tarabai Park, Kolhapur Pan: Aadcm6281H

For Appellant: Ms. Nirupama Kotru, CITFor Respondent: S/Shri Nikhil Pathak /
Section 119(2)Section 132Section 132(4)Section 139(1)Section 143(1)Section 143(3)Section 153ASection 80I

…ch claim was made. However, if it was 148 proceedings, then the assessee could offer additional income and also to make fresh claim in this regard. He placed reliance on the ratio laid down by Hon’ble Bombay High Court in CIT Vs. Caixa Economica De Goa (1994) 210 ITR 719 (Bom). He ITA Nos.1805 to 1811/PUN/2014 10 further placed reliance on the decision of Pune Bench of Tribunal in DCIT Vs. Tapi Prestressed Products Ltd. in ITA No.2139/PN/2013, relating to assessment year 2009-10, order dated 31.07.2015 and on Mahalakshmi Infra Projects Ltd. Vs. DCIT in ITA Nos.2571 to 2577/PN/2012 and cross appeals in ITA Nos.5…

ASSISTANT COMMISSIONER INCOME-TAX vs. D.M. CORPORATION PVT. LTD.,, KOLHAPUR

In the result, appeals of Revenue for assessment years 2006-07 to 2009-10 are allowed and for assessment years 2010-11 to 2012-13 are dismissed

ITA 1806/PUN/2014[2007-08]Status: DisposedITAT Pune23 Mar 2018AY 2007-08

Bench: Ms. Sushma Chowla, Jm & Shri D. Karunakara Rao, Am आयकर अपीऱ सं. / Ita Nos.1805 To 1811/Pun/2014 यििाारण वषा / Assessment Years : 2006-07 To 2012-13 The Asst. Commissioner Of Income Tax, अऩीऱाथी/Appellant Central Circle, Kolhapur …. Vs. D.M. Corporation Pvt. Ltd., 240/B, Mohite House, Gen. Thorat Marg, …. प्रत्यथी / Respondent Tarabai Park, Kolhapur Pan: Aadcm6281H

For Appellant: Ms. Nirupama Kotru, CITFor Respondent: S/Shri Nikhil Pathak /
Section 119(2)Section 132Section 132(4)Section 139(1)Section 143(1)Section 143(3)Section 153ASection 80I

…ch claim was made. However, if it was 148 proceedings, then the assessee could offer additional income and also to make fresh claim in this regard. He placed reliance on the ratio laid down by Hon’ble Bombay High Court in CIT Vs. Caixa Economica De Goa (1994) 210 ITR 719 (Bom). He ITA Nos.1805 to 1811/PUN/2014 10 further placed reliance on the decision of Pune Bench of Tribunal in DCIT Vs. Tapi Prestressed Products Ltd. in ITA No.2139/PN/2013, relating to assessment year 2009-10, order dated 31.07.2015 and on Mahalakshmi Infra Projects Ltd. Vs. DCIT in ITA Nos.2571 to 2577/PN/2012 and cross appeals in ITA Nos.5…

ASSISTANT COMMISSIONER INCOME-TAX vs. D.M. CORPORATION PVT. LTD.,, KOLHAPUR

In the result, appeals of Revenue for assessment years 2006-07 to 2009-10 are allowed and for assessment years 2010-11 to 2012-13 are dismissed

ITA 1805/PUN/2014[2006-07]Status: DisposedITAT Pune23 Mar 2018AY 2006-07

Bench: Ms. Sushma Chowla, Jm & Shri D. Karunakara Rao, Am आयकर अपीऱ सं. / Ita Nos.1805 To 1811/Pun/2014 यििाारण वषा / Assessment Years : 2006-07 To 2012-13 The Asst. Commissioner Of Income Tax, अऩीऱाथी/Appellant Central Circle, Kolhapur …. Vs. D.M. Corporation Pvt. Ltd., 240/B, Mohite House, Gen. Thorat Marg, …. प्रत्यथी / Respondent Tarabai Park, Kolhapur Pan: Aadcm6281H

For Appellant: Ms. Nirupama Kotru, CITFor Respondent: S/Shri Nikhil Pathak /
Section 119(2)Section 132Section 132(4)Section 139(1)Section 143(1)Section 143(3)Section 153ASection 80I

…ch claim was made. However, if it was 148 proceedings, then the assessee could offer additional income and also to make fresh claim in this regard. He placed reliance on the ratio laid down by Hon’ble Bombay High Court in CIT Vs. Caixa Economica De Goa (1994) 210 ITR 719 (Bom). He ITA Nos.1805 to 1811/PUN/2014 10 further placed reliance on the decision of Pune Bench of Tribunal in DCIT Vs. Tapi Prestressed Products Ltd. in ITA No.2139/PN/2013, relating to assessment year 2009-10, order dated 31.07.2015 and on Mahalakshmi Infra Projects Ltd. Vs. DCIT in ITA Nos.2571 to 2577/PN/2012 and cross appeals in ITA Nos.5…

CIT v. Caixa Economica De Goa (210 ITR 719) — Cited in 14 Judgments | BharatTax