CIT v. Chakiat Agencies Pvt. Ltd.

314 ITR 200High Court2009#10771 most cited
10

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2025.

Sections most often in play

Section 143(3)Section 147Section 43(5)Section 139Section 148Section 250

Judgments citing CIT v. Chakiat Agencies Pvt. Ltd.

ASSISTANT COMMISSIONER OF INCOME TAX, CORPORATE CIRCLE 1(1), CHENNAI, CHENNAI vs. M/S CHOLAMANDALAM INVESTMENT & FINANCE COMPANY LTD, CHENNAI

In the result, the appeal of the Revenue is partly allowed

ITA 2836/CHNY/2024[2014-15]Status: DisposedITAT Chennai28 Apr 2025AY 2014-15

Bench: Shri Aby T Varkey, Hon’Ble & Shri S. R. Raghunatha, Hon’Ble

For Appellant: Mr. Ajith Kumar Jain CA & Mr. Kunal Shah, CAFor Respondent: Mr. R. Clement Ramesh Kumar, CIT &
Section 143(3)Section 250Section 43(5)

…t in the case of BLB Limited [2012] 19 taxmann.com 115 (Delhi) The Hon’ble High Court of Delhi in case of Usha Internationals - Limited vs CIT VI Delhi [ITA No. 2026/2010] The Hon’ble Madras High Court in the case of CIT v. Chakiat - Agencies (P.) Ltd. [2009] 314 ITR 200 - The Hon’ble Supreme Court in the case of Gemini Leather Stores vs ITO [1975] 100 ITR 1 The Hon’ble Calcutta High Court in the case of Amrit Feeds Ltd. - vs ACIT [2011] 51 DTR 315 (Cal) 10.6 Per contra, the ld.DR supported the orders of the lower authorities. 10.7 We have heard the rival contentions and perused the orders of the lower authorit…

ASSISTANT COMMISSIONER OF INCOME TAX, CORPORATE CIRCLE 1(1), CHENNAI, CHENNAI vs. CHOLAMANDALAM INVESTMENT AND FINANCE COMPANY LIMITED, CHENNAI

In the result, the appeal of the Revenue is partly allowed

ITA 2820/CHNY/2024[2015-16]Status: DisposedITAT Chennai28 Apr 2025AY 2015-16

Bench: Shri Aby T Varkey, Hon’Ble & Shri S. R. Raghunatha, Hon’Ble

For Appellant: Mr. Ajith Kumar Jain CA & Mr. Kunal Shah, CAFor Respondent: Mr. R. Clement Ramesh Kumar, CIT &
Section 143(3)Section 250Section 43(5)

…t in the case of BLB Limited [2012] 19 taxmann.com 115 (Delhi) The Hon’ble High Court of Delhi in case of Usha Internationals - Limited vs CIT VI Delhi [ITA No. 2026/2010] The Hon’ble Madras High Court in the case of CIT v. Chakiat - Agencies (P.) Ltd. [2009] 314 ITR 200 - The Hon’ble Supreme Court in the case of Gemini Leather Stores vs ITO [1975] 100 ITR 1 The Hon’ble Calcutta High Court in the case of Amrit Feeds Ltd. - vs ACIT [2011] 51 DTR 315 (Cal) 10.6 Per contra, the ld.DR supported the orders of the lower authorities. 10.7 We have heard the rival contentions and perused the orders of the lower authorit…

THE UNITED THEOLOGICAL COLLEGE,BANGALORE vs. INCOME-TAX OFFICER, (EXEMPTIONS), WARD-2, BENGALURU

In the result, the appeal of the assessee is allowed

ITA 518/BANG/2023[2010-11]Status: DisposedITAT Bangalore01 Dec 2023AY 2010-11

Bench: Shri Chandra Poojari & Smt. Beena Pillaiassessment Year: 2010-11

For Appellant: Shri Joseph Vargese, A.RFor Respondent: Shri D.S. Karthik, D.R
Section 11(5)Section 147Section 148Section 250

…1 dated 11.08.2011 (Kar) (v) ACIT v. Marico Ltd 117 taxmann.com 244 (SC). (vi) ACIT v. Ms Kotarki Constructions Pvt Ltd in WA No. 842 of 2018 dated 20.03.2021 (Kar). The United Theological College, Bangalore Page 11 of 16 (vii) CIT v. Chaikat Agencies Pvt Ltd 314 ITR 200 (Mad) 4.8 He submitted that the notice issued under section 148 of the Act by the learned Assistant Commissioner of Income-tax (Exemptions), Circle-1 is without jurisdiction and consequently subsequent proceedings are without jurisdiction and bad in law. 4.9 He submitted that the notice issued under section 148 of the Act is defective as the sa…

DCIT (LTU), NEW DELHI vs. M/S. GAIL (INDIA) LTD., NEW DELHI

Accordingly, we dismiss the appeal filed by the ld AO on the limited issue that order passed by the ld AO is barred by limitation. Ground No. 1 is dismissed

ITA 6079/DEL/2016[2006-07]Status: DisposedITAT Delhi21 Jul 2020AY 2006-07

Bench: Shri Amit Shukla & Shri Prashant Maharishidcit(Ltu), Vs. M/S. Gail (India) Ltd, Circle-1, 16, Bhikaji Cama Place, Nbcc Plaza Pusp Vihar, Rk Puram, New Delhi New Delhi (Appellant) (Respondent)

For Appellant: Shri Rohit Jain, AdvFor Respondent: Ms. Sunita Singh, CIT DR
Section 143(3)Section 147Section 148Section 14ASection 263

…2(Del) 11. Goetze Ltd. 321 ITR 431 (Del) 12. Satnam Overseas 228 CTR 121 (Del) 13. IL& FS Investment Managers Ltd. 298 ITR 32 (Bom) 14. ICICI Prudential Life Insurance, 325 ITR 471 (Bom) 15. Siemens Information. 295 ITR 333 (Bom) 16. Chakiat Agencies (P) Ltd. 314 ITR 200(Mad) 17. Bhavesh Developers, 229 CTR 160(Bom) 18. Berger Paints India Ltd., Vs. JCIT: 245 ITR 645 (Cal) 19. Mercury Travels Ltd.. Vs. DCIT: 258 ITR 533 (Cal.) 20. Berger Paints India Ltd., Vs. ACIT: 322 ITR 369 (Cal) 21. Aventis Pharma Limited, 323 ITR 570(Bom) 23. Usha International Limited, 348 ITR 485 (Del) 24. KLM Royal Dutch Airlines, 292 IT…

RAMNATH AND CO. vs. THE COMMISSIONER OF INCOME TAX

C.A. No.-002506-002509 - 2020Supreme Court05 Jun 2020

Bench: HON'BLE MR. JUSTICE DINESH MAHESHWARI

Section 80

…1992) 195 ITR 81 (SC); Commissioner of Income Tax v. Mittal Corporation: (2005) 272 ITR 87 (Delhi); Li & Fung 19 India (P) Ltd. v. Commissioner of Income Tax: (2008) 305 ITR 105 (Delhi); Commissioner of Income Tax v. Chakiat Agencies (P) Ltd.: (2009) 314 ITR 200 (Mad); Commissioner of Income Tax v. Inchcape India (P) Ltd: (2005) 273 ITR 92 (Delhi); Central Board of Direct Taxes, New Delhi & Ors. v. Oberoi Hotels (India) Pvt. Ltd.: (1998) 231 ITR 148 (SC) and E.P.W. Da Costa (supra). 8.2. Having thus taken note of the rival submissions, the High Court proceeded to analyse Section 80-O of the Act with its…

THE ASSTT. COMMISSIONER OF INCOME TAX, VAPI CIRCLE,, VAPI vs. M/S. MITSU LIMITED,, DAMAN

In the result, the appeal of the Revenue is dismissed

ITA 3510/AHD/2016[2000-01]Status: DisposedITAT Surat04 May 2020AY 2000-01

Bench: Shri Sandip Gosain & Shri O. P. Meenav. ""यथ"/Respondent आ.अ.सं././././I "नधा"र अपीलाथ" Appellant S .T.A No. ण N वष"/A Y: 1 1671/Ah 2002- M/S. Mitsu Limited, V. Assistant D/2006 03 304/2, Iind Phase, Commissioner Of Gidc, Vapi 396195 Income Tax-Vapi Pan: Aaccm 2764 Q Circle, Vapi 2 1371/Ah 2002- Assistant V. M/S. Mitsu Limited, D/2006 03 Commissioner Of 304/2, Iind Phase, Income Tax-Vapi Gidc, Vapi 396195 Circle, Vapi Pan: Aaccm 2764 Q Co.No.1 2002- M/S. Mitsu Limited, V. Assistant 3 84/Ahd/ 03 304/2, Iind Phase, Commissioner Of 2006 Gidc, Vapi 396195 Income Tax-Vapi Pan: Aaccm 2764 Q Circle, Vapi 4 1672/Ah 2003- M/S. Mitsu Limited, V. Assistant D/2006 04 304/2, Iind Phase, Commissioner Of Gidc, Vapi 396195 Income Tax-Vapi Pan: Aaccm 2764 Q Circle, Vapi 5 1764/Ah 2003- Assistant V. M/S. Mitsu Limited, D/2006 04 Commissioner Of 304/2, Iind Phase, Income Tax-Vapi Gidc, Vapi 396195 Circle, Vapi Pan: Aaccm 2764 Q 6 1000/Ah 2002- M/S. Mitsu Limited, V. Assistant D/2016 03 304/2, Iind Phase, Commissioner Of Gidc, Vapi 396195 Income Tax-Vapi Pan: Aaccm 2764 Q Circle, Vapi 7 3510/Ah 2000- Assistant V. M/S. Mitsu Limited, D/2016 01 Commissioner Of Page 2 Of 83 Mitsu Ltd. V. Acit- Vapi/I.T.A. No.1671-1371,Co-184,1672-1764,1614 &1000/Ahd/2006/A.Y.02-03,03-04,06-07.02-03 Income Tax-Vapi 304/2, Iind Phase, Circle, Vapi Gidc, Vapi 396195 Pan: Aaccm 2764 Q

Section 143

…question in favour of the assessee and against the Revenue. Ordered accordingly. The appeal stands disposed off. 171. We further note that similar findings were given by the Hon`ble Madras High Court in the case of CIT v. Chakiat Agencies Pvt. Ltd. [2009] 314 ITR 200 (Mad) wherein it was held that “14. The basic purpose of section 80-O is the spread by an Indian assessee of any patent, invention, model, design, secret formula or process, or similar property right, or information concerning industrial, commercial or scientific knowledge, experience or skill of the assessee for use outside India and in that pro…

M/S. MITSU PRIVATE LIMITED,,VAPI vs. THE ACIT, VAPI CIRCLE,, VAPI

In the result, the appeal of the Revenue is dismissed

ITA 1000/AHD/2016[2002-03]Status: DisposedITAT Surat04 May 2020AY 2002-03

Bench: Shri Sandip Gosain & Shri O. P. Meenav. ""यथ"/Respondent आ.अ.सं././././I "नधा"र अपीलाथ" Appellant S .T.A No. ण N वष"/A Y: 1 1671/Ah 2002- M/S. Mitsu Limited, V. Assistant D/2006 03 304/2, Iind Phase, Commissioner Of Gidc, Vapi 396195 Income Tax-Vapi Pan: Aaccm 2764 Q Circle, Vapi 2 1371/Ah 2002- Assistant V. M/S. Mitsu Limited, D/2006 03 Commissioner Of 304/2, Iind Phase, Income Tax-Vapi Gidc, Vapi 396195 Circle, Vapi Pan: Aaccm 2764 Q Co.No.1 2002- M/S. Mitsu Limited, V. Assistant 3 84/Ahd/ 03 304/2, Iind Phase, Commissioner Of 2006 Gidc, Vapi 396195 Income Tax-Vapi Pan: Aaccm 2764 Q Circle, Vapi 4 1672/Ah 2003- M/S. Mitsu Limited, V. Assistant D/2006 04 304/2, Iind Phase, Commissioner Of Gidc, Vapi 396195 Income Tax-Vapi Pan: Aaccm 2764 Q Circle, Vapi 5 1764/Ah 2003- Assistant V. M/S. Mitsu Limited, D/2006 04 Commissioner Of 304/2, Iind Phase, Income Tax-Vapi Gidc, Vapi 396195 Circle, Vapi Pan: Aaccm 2764 Q 6 1000/Ah 2002- M/S. Mitsu Limited, V. Assistant D/2016 03 304/2, Iind Phase, Commissioner Of Gidc, Vapi 396195 Income Tax-Vapi Pan: Aaccm 2764 Q Circle, Vapi 7 3510/Ah 2000- Assistant V. M/S. Mitsu Limited, D/2016 01 Commissioner Of Page 2 Of 83 Mitsu Ltd. V. Acit- Vapi/I.T.A. No.1671-1371,Co-184,1672-1764,1614 &1000/Ahd/2006/A.Y.02-03,03-04,06-07.02-03 Income Tax-Vapi 304/2, Iind Phase, Circle, Vapi Gidc, Vapi 396195 Pan: Aaccm 2764 Q

Section 143

…question in favour of the assessee and against the Revenue. Ordered accordingly. The appeal stands disposed off. 171. We further note that similar findings were given by the Hon`ble Madras High Court in the case of CIT v. Chakiat Agencies Pvt. Ltd. [2009] 314 ITR 200 (Mad) wherein it was held that “14. The basic purpose of section 80-O is the spread by an Indian assessee of any patent, invention, model, design, secret formula or process, or similar property right, or information concerning industrial, commercial or scientific knowledge, experience or skill of the assessee for use outside India and in that pro…

WALLACE SPORTS AND RESEARCH FOUNDATION ,CHENNAI vs. ACIT NON CORPORATE CIRCLE 3 , CHENNAI

In the result, the appeal of the assessee is partly allowed

ITA 2057/CHNY/2017[2011-12]Status: DisposedITAT Chennai08 Dec 2017AY 2011-12

Bench: Shri Chandra Poojari

For Respondent: Mr.B.Sagadevan, JCIT, D.R
Section 143(3)

…came by the material from the record itself, then such a case would fall within the scope of section 147(b) of the Act.' " (emphasis supplied) 23 16.3 The decision of the jurisdictional High Court in the case of CIT vs.Chakiat Agencies Pvt. Ltd., in [2009] 314 ITR 200 (Mad) wherein held that:- “Dismissing the appeals, (i) that the Revenue had not stated that new materials were received by the Assessing Officer and the Assessing Officer on the basis of the new materials based his opinion that there was escapement of income. There was no material placed on record to show that the assessee had suppressed any ma…

K.R.JAYARAM,CHENNAI vs. ACIT, COIMBATORE

In the result, the appeal of the assessee is partly allowed

ITA 1698/CHNY/2016[2009-2010]Status: DisposedITAT Chennai17 Oct 2017AY 2009-2010

Bench: Shri Chandra Poojari & Shri Duvvuru Rl Reddy

For Appellant: Mr.Arjunraj, C.A ""For Respondent: Mr.K.Ravi, JCIT, DR
Section 143(3)Section 50C

…y came by the material from the record itself, then such a case would fall within the scope of section 147(b) of the Act.' " (emphasis supplied) 23.3 The decision of the jurisdictional High Court in the case of CIT vs.Chakiat Agencies Pvt. Ltd., in [2009] 314 ITR 200 (Mad) wherein held that:- “Dismissing the appeals, (i) that the Revenue had not stated that new materials were received by the Assessing Officer and the Assessing Officer on the basis of the new materials based his opinion that there was escapement of income. There was no material placed on record to show that the assessee had suppressed any ma…

DCIT 5(2), MUMBAI vs. LAHOTI OVERSEAS LTD, MUMBAI

In the result, appeal of the assessee company in ITA

ITA 3812/MUM/2012[2003-04]Status: DisposedITAT Mumbai30 Mar 2016AY 2003-04

Bench: Shri Amit Shukla & Shri Ramit Kocharआयकर अपील सं./I.T.A. No. 3812/Mum/2012 ("नधा"रण वष" / Assessment Year : 2003-04) Dy. Commissioner Of Income M/S Lahoti Overseas Ltd., बनाम/ Tax , 5(2),Room No. 571, 307, Arun Chambers, V. 5 Th Floor, Tardeo Road, Tardeo, Aayakar Bhavan, Mumbai - 400034. M.K. Road, Mumbai – 400 020. "थायी लेखा सं./Pan : Aaacl2578 H .. (अपीलाथ" /Appellant) (""यथ" / Respondent)

For Appellant: Shri Yogesh TharFor Respondent: Shri Ganesh Bare (Sr.DR)
Section 133ASection 143(3)Section 147Section 148Section 151(1)

…Ltd. v. ITO and Others (1999) 236 ITR 34 (SC) - CIT v. Former Finance (2003) 264 ITR 566 (SC) - M.J. Pharmaceuticals Ltd. v. DCIT [2008] 297 ITR 119 (Bom.) - Carlton Overseas P. Ltd. v.. ITO [2009] 318 ITR 295 (Del.) - CIT v. Chakiat Agencies Pvt. Ltd. [2009] 314 ITR 200 (Mad.) - Caetini India Ltd. v. Addl. CIT [2009] 314 ITR 275 (Bom.) - Pan Drugs Ltd. v. DCIT [2009] 316 ITR (AT) 72 (Ahm.) The assessee company submitted that the Hon’ble Supreme Court in the case of GKN Driveshafts (India) Ltd. v. ITO held that when a notice u/s 148 is issued, the A.O. is bound to furnish reasons within a reasonable time and the…