CIT v. Indian Express (Madurai) Pvt. Ltd.

140 ITR 705High Court1983#1219 most cited

What is CIT v. Indian Express (Madurai) Pvt. Ltd. authority for?

Tax litigation is not an adversarial process; the Assessing Officer and Tribunal have a duty to determine the assessee's correct taxable income. A valid claim, such as an exemption, cannot be denied merely because it was not explicitly made by the assessee.

93

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2016 to 2026.

Also referred to as

CIT v. Indian Express (Madurai) Pvt. Ltd. · 140 ITR 705 · non-adversarial tax litigation · AO duty correct income · Tribunal plenary jurisdiction · claim not denied · Section 147 · Section 148 · Section 144 · Section 263 · correct taxable income · tax litigation nature.

Sections most often in play

Section 147Section 148Section 69ASection 144Section 153ASection 68Section 263Section 133(6)

Issues it is cited on

peak credit theorysection 124(3)(a)section 124(3)section 124section 271aabstatement under section 132(4)retracted statementsurvey under section 133asection 131(1a)section 40adumb documentssection 271aa

Judgments citing CIT v. Indian Express (Madurai) Pvt. Ltd.

Thalla Srisailam Goud, Ibrahimpatnam vs. Income Tax Officer, Ward 9(1), Hyderabad

In the result, the appeal of the assessee in ITA No

ITA 589/HYD/2024[2013-14]Status: DisposedITAT Hyderabad07 Jan 2026AY 2013-14

Bench: Shri Ravish Sood & Shri Madhusudan Sawdia

For Respondent: Ms. U. Mini Chandran, CIT-DR and Ms. Payal Gupta, SR-DR
Section 147Section 148

…osits to form part of its turnover and has also filed its return of income for the relevant assessment year. 12.The tax authorities omitted to consider the ratio laid down by the Honourable Madras High Court in the case of CIT vs Indian Express (Madurai) 1983 140 ITR 705 (Mad) (HC) wherein the Court observed that Income-tax proceedings cannot be equated to a lis between two parties since the object is to arrive at the correct taxable income and in this backdrop the tax authorities ought to have taken into consideration the fact that the cash deposits are supported by a source and thus invoking provisions of secti…

Desu Enterprises, Ongole vs. ITO., Ward-1, Ongole

In the result, the appeal of the assessee in ITA No

ITA 549/HYD/2024[2015-16]Status: DisposedITAT Hyderabad07 Jan 2026AY 2015-16

Bench: Shri Ravish Sood & Shri Madhusudan Sawdiaआ.अपी.सं / Ita Nos.549 & 589/Hyd/2024 (निर्धारण वर्ष/Assessment Years:2015-16 & 2013-14) 1. M/S. Desu Enterprises, Ongole (A.P.) Pan: Aagfd1940C 2. Thalla Srisailam Goud, Ibrahimpatnam. Pan: Αιτpg3044K (Appellants) Vs. Income Tax Officer, Ward-1, Ongole. Income Tax Officer, Ward 9(1), Hyderabad. (Respondents) निर्धारिती द्वारा / Assessees By: राजस्व द्वारा / Revenue By: Shri Sashank Dundu, Advocate Ms. U. Mini Chandran, Cit-Dr & Ms. Payal Gupta, Sr-Dr सुनवाई की तारीख / Date Of Hearing: 06/11/2025 घोषणा की तारीख / Pronouncement: 07/01/2026 आदेश/Order Per Madhusudan Sawdia, A.M.: These Appeals Are Filed By M/S. Desu Enterprises & Shri Thalla Srisailam Goud (“The Assessees”), Feeling Aggrieved By The Separate Orders Passed By The Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi (“Ld. Cit(A)”), Dated 26.02.2024 & 09.04.2024 For The A.Ys. 2015-16 & 2013-14 Respectively. Since The Issues Involved In These Two Appeals Are Identical, They Are Heard Together & One Consolidated Order Is Being Passed For The Sake Of Convenience & Brevity.

For Respondent: Shri Sashank Dundu, Advocate
Section 147Section 148

…osits to form part of its turnover and has also filed its return of income for the relevant assessment year. 12.The tax authorities omitted to consider the ratio laid down by the Honourable Madras High Court in the case of CIT vs Indian Express (Madurai) 1983 140 ITR 705 (Mad) (HC) wherein the Court observed that Income-tax proceedings cannot be equated to a lis between two parties since the object is to arrive at the correct taxable income and in this backdrop the tax authorities ought to have taken into consideration the fact that the cash deposits are supported by a source and thus invoking provisions of secti…

Balaji, Chennai vs. DCIT, Ncc-22(1), Chennai

In the result, appeal filed by the assessee is allowed for statistical purposes

ITA 1279/CHNY/2025[2017-18]Status: DisposedITAT Chennai13 Oct 2025AY 2017-18

Bench: Shri Aby T. Varkey & Shri S.R.Raghunatha

For Appellant: Mr.A. Suraj Nahar, CA
Section 148Section 69A

…cision of the Hon’ble Delhi High Court in the case of CIT v. Text Hundred India (P) Ltd., reported in [2013] 351 ITR 57 (Del) and also the decision of the Hon’ble Madras High Court in the case of CIT v. Indian Express (Madurai) (P.) Ltd., reported in [1983] 140 ITR 705 (Mad). The Ld.AR of the assessee drawing our attention to Page No.7 of Paper Mr.Balaji :: 7 :: Book [i.e. FD statement from 09.11.2016 to 18.08.2025 found placed at Page No.7-11 of the Paper Book] brought to our notice that on 09.11.2016, the assessee had deposited ₹10 lakhs. The Ld.AR drew our attention to the SBI statement of account in the…

Hdfc Ergo General Insurance Company Limited, Mumbai vs. The Assistant Commissioner of Income Tax, Central Circle 6(2), Mumbai

In the result, the appeal of the assessee in ITA No

ITA 2844/MUM/2025[2018-19]Status: DisposedITAT Mumbai08 Jul 2025AY 2018-19

Bench: Shri Anikesh Banerjee & Smt. Renu Jauhri

For Appellant: Shri Madhur AgarwalFor Respondent: Shri Ritesh Mishra, CIT DR
Section 143(3)Section 144BSection 250

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “E”, MUMBAI BEFORE SHRI ANIKESH BANERJEE, JUDICIAL MEMBER AND SMT. RENU JAUHRI, ACCOUNTANT MEMBER ITA No.2843/Mum/2025 - A.Y. 2017-18 ITA No.2844/Mum/2025 - A.Y. 2018-19 HDFC Ergo General Insurance vs The Deputy Commissioner of Company Limited, Income-tax-1(1)(2), Mumbai / 6th Floor, Leela Business Park, NeAC, Delhi Andheri Kurla Road, Andheri (East), Mumbai-400 059 PAN: AABCL5045N APPLICANT RESPONDENT ITA No.2870/Mum/2025 - A.Y. 2018-19 HDFC Ergo General Insurance vs NeAC, Delhi, presently DCIT, CC- Company Limited, 6(2), Mumbai (Successor to HDFC Ergo General…

Hdfc Ergo General Insurance Company Limited, Mumbai vs. The Assistant Commissioner of Income Tax, Central Circle 6(2), Mumbai

In the result, the appeal of the assessee in ITA No

ITA 2843/MUM/2025[2017-18]Status: DisposedITAT Mumbai08 Jul 2025AY 2017-18

Bench: Shri Anikesh Banerjee & Smt. Renu Jauhri

For Appellant: Shri Madhur AgarwalFor Respondent: Shri Ritesh Mishra, CIT DR
Section 143(3)Section 144BSection 250

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “E”, MUMBAI BEFORE SHRI ANIKESH BANERJEE, JUDICIAL MEMBER AND SMT. RENU JAUHRI, ACCOUNTANT MEMBER ITA No.2843/Mum/2025 - A.Y. 2017-18 ITA No.2844/Mum/2025 - A.Y. 2018-19 HDFC Ergo General Insurance vs The Deputy Commissioner of Company Limited, Income-tax-1(1)(2), Mumbai / 6th Floor, Leela Business Park, NeAC, Delhi Andheri Kurla Road, Andheri (East), Mumbai-400 059 PAN: AABCL5045N APPLICANT RESPONDENT ITA No.2870/Mum/2025 - A.Y. 2018-19 HDFC Ergo General Insurance vs NeAC, Delhi, presently DCIT, CC- Company Limited, 6(2), Mumbai (Successor to HDFC Ergo General…

Solo Steel Tech, Rajkot vs. The PCIT-1, Rajkot

ITA 316/RJT/2024[2013-14]Status: DisposedITAT Rajkot01 Jul 2025AY 2013-14
Section 143(3)Section 153ASection 40A

…to score a point but are meant to determine the correct income of tax payer for the year in question in accordance with provision for Income Tax Act. Reliance in this regard was placed on the decision of CIT vs Indian Express (Madurai) Private Limited (1983) 140 ITR 705 (Madras) which is bound form in Ramco Cement Limited Vs DCIT (2015) 55 Taxmann.com 79 (Madras) and which also mentions the decision of State of Tamil Nadu vs Arulmurugan and Company (1982) 51 STC 381 (Madras) (copy enclosed). It is, hence, requested that irrespective of decision of Ld. assessing officer and Ld. CIT(A), Ld. ITAT may independently…

International Commission on Irrigation and Drainage Employees Provident Fund (Icid Pf Trust), New Delhi vs. Commissioner of Income Tax (Appeals), Delhi

In the result, both appeals of the assessee are allowed as above

ITA 4204/DEL/2024[2014-15]Status: DisposedITAT Delhi20 Jun 2025AY 2014-15

Bench: Shri Anubhav Sharma & Shri Avdhesh Kumar Mishra

Section 10Section 10(21)Section 10(25)(ii)Section 11Section 12ASection 143(1)Section 154

…sis of which the issue of law can be raised before the Tribunal. The decision does not in any way relate to the power of the AO to entertain a claim for deduction otherwise than by filing a revised ITR. In the case of Indian Express (Madurai) (P.) Ltd. (1983) 140 ITR 705, the Hon’ble Madras High Court observed that unlike a suit in civil appeals, in tax litigation, it cannot be treated as a litigation between two rival parties but the job of the AO is to arrive at the correct taxable income. Therefore, merely on account of fact that the assessee has not claimed exemption, the same could not have been denied. The…

International Commission on Irrigation and Drainage Employees Provident Fund (Icid Pf Trust), New Delhi vs. Commissioner of Income Tax (Appeals), Delhi

In the result, both appeals of the assessee are allowed as above

ITA 4203/DEL/2024[2015-16]Status: DisposedITAT Delhi20 Jun 2025AY 2015-16

Bench: Shri Anubhav Sharma & Shri Avdhesh Kumar Mishra

Section 10Section 10(21)Section 10(25)(ii)Section 11Section 12ASection 143(1)Section 154

…sis of which the issue of law can be raised before the Tribunal. The decision does not in any way relate to the power of the AO to entertain a claim for deduction otherwise than by filing a revised ITR. In the case of Indian Express (Madurai) (P.) Ltd. (1983) 140 ITR 705, the Hon’ble Madras High Court observed that unlike a suit in civil appeals, in tax litigation, it cannot be treated as a litigation between two rival parties but the job of the AO is to arrive at the correct taxable income. Therefore, merely on account of fact that the assessee has not claimed exemption, the same could not have been denied. The…

Shri Bharatkumar Iashwarbhai Bhatiya, Rajkot vs. The ITO, Ward-1 (1) (2), Rajkot

ITA 46/RJT/2023[2013-14]Status: DisposedITAT Rajkot19 Jun 2025AY 2013-14

…to score a point but are meant to determine the correct income of tax payer for the year in question in accordance with provision for Income Tax Act. Reliance in this regard was placed on the decision of CIT vs Indian Express (Madurai) Private Limited (1983) 140 ITR 705 (Madras) which is bound form in Ramco Cement Limited Vs DCIT (2015) 55 Taxmann.com 79 (Madras) and which also mentions the decision of State of Tamil Nadu vs Arulmurugan and Company (1982) 51 STC 381 (Madras) (copy enclosed). It is, hence, requested that irrespective of decision of Ld. assessing officer and Ld. CIT(A), Ld. ITAT may independently…

Shri Bharatkumar Iashwarbhai Bhatiya, Rajkot vs. The ACIT, Central Cirl-1, Rajkot

In the result, appeals filed by the Revenue, in ITA No

ITA 44/RJT/2023[2006-07]Status: DisposedITAT Rajkot19 Jun 2025AY 2006-07

Bench: Dr. Arjun Lal Saini & Dinesh Mohan Sinhaआयकर अपील सं./Ita No. 134 & 135/Rjt/2023 (िनधा"रणवष" / Assessment Years: (2007-08 & 2008-09) Income Tax Officer, Ward- Shri Kherajmal Lekhrajbjai 5Th 1(2)(1), Aaykar Bhavan, Thavrani, 4- Parsana Nagar, Shri Vs. Floor, Room No. 517, Race Vaheguru Grupa, Near Refugee Course Ring Road, Rajkot-360 Colony, Rajkot-360 001 001 "थायी लेखा सं./जी आइ आर सं./Pan/Gir No.: Adrpt 5807 E (Appellant) (Respondent)

…to score a point but are meant to determine the correct income of tax payer for the year in question in accordance with provision for Income Tax Act. Reliance in this regard was placed on the decision of CIT vs Indian Express (Madurai) Private Limited (1983) 140 ITR 705 (Madras) which is bound form in Ramco Cement Limited Vs DCIT (2015) 55 Taxmann.com 79 (Madras) and which also mentions the decision of State of Tamil Nadu vs Arulmurugan and Company (1982) 51 STC 381 (Madras) (copy enclosed). It is, hence, requested that irrespective of decision of Ld. assessing officer and Ld. CIT(A), Ld. ITAT may independently…

The ITO Ward-1 (2) (1), Rajkot vs. Shri Khrajmal Lekhrajbhai Thavrani, Rajkot

ITA 135/RJT/2023[2008-09]Status: DisposedITAT Rajkot19 Jun 2025AY 2008-09

…to score a point but are meant to determine the correct income of tax payer for the year in question in accordance with provision for Income Tax Act. Reliance in this regard was placed on the decision of CIT vs Indian Express (Madurai) Private Limited (1983) 140 ITR 705 (Madras) which is bound form in Ramco Cement Limited Vs DCIT (2015) 55 Taxmann.com 79 (Madras) and which also mentions the decision of State of Tamil Nadu vs Arulmurugan and Company (1982) 51 STC 381 (Madras) (copy enclosed). It is, hence, requested that irrespective of decision of Ld. assessing officer and Ld. CIT(A), Ld. ITAT may independently…

The ITO Ward-1 (2) (1), Rajkot vs. Shri Khrajmal Lekhrajbhai Thavrani, Rajkot

ITA 134/RJT/2023[2007-08]Status: DisposedITAT Rajkot19 Jun 2025AY 2007-08

…to score a point but are meant to determine the correct income of tax payer for the year in question in accordance with provision for Income Tax Act. Reliance in this regard was placed on the decision of CIT vs Indian Express (Madurai) Private Limited (1983) 140 ITR 705 (Madras) which is bound form in Ramco Cement Limited Vs DCIT (2015) 55 Taxmann.com 79 (Madras) and which also mentions the decision of State of Tamil Nadu vs Arulmurugan and Company (1982) 51 STC 381 (Madras) (copy enclosed). It is, hence, requested that irrespective of decision of Ld. assessing officer and Ld. CIT(A), Ld. ITAT may independently…

The Income Tax Officer-Ward-2, Junagadh vs. Shri Damjibhai Lekhrajbhai Thavrani, Junagadh

In the result, appeals filed by the Revenue, in ITA No

ITA 32/RJT/2019[2010-11]Status: DisposedITAT Rajkot19 Jun 2025AY 2010-11
Section 132Section 142(1)Section 143(2)Section 153ASection 271(1)(c)

…to score a point but are meant to determine the correct income of tax payer for the year in question in accordance with provision for Income Tax Act. Reliance in this regard was placed on the decision of CIT vs Indian Express (Madurai) Private Limited (1983) 140 ITR 705 (Madras) which is bound form in Ramco Cement Limited Vs DCIT (2015) 55 Taxmann.com 79 (Madras) and which also mentions the decision of State of Tamil Nadu vs Arulmurugan and Company (1982) 51 STC 381 (Madras) (copy enclosed). It is, hence, requested that irrespective of decision of Ld. assessing officer and Ld. CIT(A), Ld. ITAT may independently…

The Income Tax Officer-Ward-2, Junagadh vs. Shri Damjibhai Lekhrajbhai Thavrani, Junagadh

ITA 31/RJT/2019[2009-10]Status: DisposedITAT Rajkot19 Jun 2025AY 2009-10

…to score a point but are meant to determine the correct income of tax payer for the year in question in accordance with provision for Income Tax Act. Reliance in this regard was placed on the decision of CIT vs Indian Express (Madurai) Private Limited (1983) 140 ITR 705 (Madras) which is bound form in Ramco Cement Limited Vs DCIT (2015) 55 Taxmann.com 79 (Madras) and which also mentions the decision of State of Tamil Nadu vs Arulmurugan and Company (1982) 51 STC 381 (Madras) (copy enclosed). It is, hence, requested that irrespective of decision of Ld. assessing officer and Ld. CIT(A), Ld. ITAT may independently…

Shri Damjibhai Lekhrajbhai Thavrani, Junagadh vs. The Income Tax Officer-Ward 1(2)(4), Rajkot

ITA 16/RJT/2019[2010-11]Status: DisposedITAT Rajkot19 Jun 2025AY 2010-11

…to score a point but are meant to determine the correct income of tax payer for the year in question in accordance with provision for Income Tax Act. Reliance in this regard was placed on the decision of CIT vs Indian Express (Madurai) Private Limited (1983) 140 ITR 705 (Madras) which is bound form in Ramco Cement Limited Vs DCIT (2015) 55 Taxmann.com 79 (Madras) and which also mentions the decision of State of Tamil Nadu vs Arulmurugan and Company (1982) 51 STC 381 (Madras) (copy enclosed). It is, hence, requested that irrespective of decision of Ld. assessing officer and Ld. CIT(A), Ld. ITAT may independently…

The Dy. Commr. of Income Tax, Cen. Cir.-1, Rajkot vs. Bharatkumar Ishwarbhai Bhatiya, Rajkot

ITA 49/RJT/2018[2013-14]Status: DisposedITAT Rajkot19 Jun 2025AY 2013-14

…to score a point but are meant to determine the correct income of tax payer for the year in question in accordance with provision for Income Tax Act. Reliance in this regard was placed on the decision of CIT vs Indian Express (Madurai) Private Limited (1983) 140 ITR 705 (Madras) which is bound form in Ramco Cement Limited Vs DCIT (2015) 55 Taxmann.com 79 (Madras) and which also mentions the decision of State of Tamil Nadu vs Arulmurugan and Company (1982) 51 STC 381 (Madras) (copy enclosed). It is, hence, requested that irrespective of decision of Ld. assessing officer and Ld. CIT(A), Ld. ITAT may independently…

Bharatkumar Ishwarbhai Bhatiya, Rajkot vs. Asstt. Commr. of Income Tax, Cen. Cir.-1, Rajkot

ITA 4/RJT/2018[2013-14]Status: DisposedITAT Rajkot19 Jun 2025AY 2013-14

…to score a point but are meant to determine the correct income of tax payer for the year in question in accordance with provision for Income Tax Act. Reliance in this regard was placed on the decision of CIT vs Indian Express (Madurai) Private Limited (1983) 140 ITR 705 (Madras) which is bound form in Ramco Cement Limited Vs DCIT (2015) 55 Taxmann.com 79 (Madras) and which also mentions the decision of State of Tamil Nadu vs Arulmurugan and Company (1982) 51 STC 381 (Madras) (copy enclosed). It is, hence, requested that irrespective of decision of Ld. assessing officer and Ld. CIT(A), Ld. ITAT may independently…

Shri Bharatkumar Ishwarbhai Bhatiya, Rajkot-Gujarat vs. The Assistant Commissioner of Income Tax, Central Circle-1, Rajkot-Gujarat

ITA 171/RJT/2015[2006-07]Status: DisposedITAT Rajkot19 Jun 2025AY 2006-07

…to score a point but are meant to determine the correct income of tax payer for the year in question in accordance with provision for Income Tax Act. Reliance in this regard was placed on the decision of CIT vs Indian Express (Madurai) Private Limited (1983) 140 ITR 705 (Madras) which is bound form in Ramco Cement Limited Vs DCIT (2015) 55 Taxmann.com 79 (Madras) and which also mentions the decision of State of Tamil Nadu vs Arulmurugan and Company (1982) 51 STC 381 (Madras) (copy enclosed). It is, hence, requested that irrespective of decision of Ld. assessing officer and Ld. CIT(A), Ld. ITAT may independently…

Paras Rameshchandra Doshi, Rajkot vs. The PCIT - 1, Rajkot

ITA 280/RJT/2024[2013-14]Status: DisposedITAT Rajkot11 Jun 2025AY 2013-14
Section 115BSection 132Section 133ASection 139(1)Section 143(2)Section 147Section 148Section 263Section 69A

…to score a point but are meant to determine the correct income of tax payer for the year in question in accordance with provision for Income Tax Act. Reliance in this regard was placed on the decision of CIT vs Indian Express (Madurai) Private Limited (1983) 140 ITR 705 (Madras) which is bound form in Ramco Cement Limited Vs DCIT (2015) 55 Taxmann.com 79 (Madras) and which also mentions the decision of State of Tamil Nadu vs Arulmurugan and Company (1982) 51 STC 381 (Madras) (copy enclosed). It is, hence, requested that irrespective of decision of Ld. assessing officer and Ld. CIT(A), Ld. ITAT may independently…

Gowri Shankar Gupta, Hyderabad vs. Income Tax Officer, Ward-2(3), Hyderabad

ITA 514/HYD/2024[2017-18]Status: DisposedITAT Hyderabad15 May 2025AY 2017-18
For Appellant: Shri Sashank Dundu, ARFor Respondent: Shri D.Praveen, DR
Section 115BSection 143(3)Section 294Section 69A

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘B’ Bench, Hyderabad श्री मंजूनाथ जी.,माननीय लेखा सदस्य एवं श्री रवीश सूद, माननीय न्याययक सदस्य SHRI MANJUNATHA G., HON’BLE ACCOUNTANT MEMBER AND SHRI RAVISH SOOD, HON’BLE JUDICIAL MEMBER आ.अपी.सं /ITA No.514/Hyd/2024 (यनर्ाारण वर्ा/Assessment Year: 2017-18) Gowri Shankar Gupta Vs. Income Tax Officer Hyderabad Ward-2(3) PAN : ACGPG2124D Hyderabad (Appellant) (Respondent) यनर्ााररती द्वारा/Assessee by: Shri Sashank Dundu, AR राजस् व द्वारा/Revenue by: Shri D.Praveen, DR सुनवाई की तारीख/Date of Hearing: 08/05/2025 घोर्णा की तारी…