CIT v. Jai Parabolic Springs Ltd.

306 ITR 42High Court2008#219 most cited

What is CIT v. Jai Parabolic Springs Ltd. authority for?

An assessee can make an additional claim for deduction or file a revised computation of income during assessment proceedings, even if a revised return of income has not been filed. Such additional claims or grounds can also be admitted at the appellate stage.

349

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2011 to 2026.

Also referred to as

Jai Parabolic Springs Ltd. · additional claim · revised computation of income · revised return not filed · assessment proceedings · additional grounds of appeal · section 139(1) · section 143(3) · section 254 · Goetz India Ltd.

Also reported as

172 Taxmann 258

Sections most often in play

Section 143(3)Section 147Section 153ASection 153CSection 139(1)Section 143(1)Section 132Section 254
Read the full judgment

Issues it is cited on

undisclosed foreign income and assetssection 149(1)(c)section 4(2)section 201(3)section 158basection 150unexplained jewellerysection 70beyond four yearssection 18section 149(1)(b)statement under section 132(4)

Judgments citing CIT v. Jai Parabolic Springs Ltd.

The ACIT-3(1), Indore vs. M/S. Madhya Pradesh Audyogik Kendra Vikas Nigam (I) Ltd., Indore

In the result, the appeals filed by the assessee company –

ITA 532/IND/2016[2006-07]Status: DisposedITAT Indore21 Mar 2018AY 2006-07

Bench: Shri Kul Bharat & Shri Manish Boradआ.अ.सं /.I.T.A. No. 347 To 351/Ind/2013, 760 & 761/Ind/2014 "नधा"रण वष" // A.Ys.: 2003-04, 2004-05, 2006-07 To 2008-09, 2009-10 & 2010-11 Madhya Pradesh Audyogik Vs. Assistant Commissioner Of Kendra Vikas Nigam Income-Tax, (Indore) Limited, 3(1), Indore. Indore. अपीलाथ" /Appellant ""यथ" /Respondent "था.ले.सं./Pan: Aadcm7525Q

For Respondent: Shri Manoj Munshi

…आयकर अपील"य अ"धकरण ,इ"दौर "यायपीठ ,इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE "ी कुल भारत, "या"यक सद"य तथा "ी मनीष बोरड, लेखा सद"य के सम" BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER आ.अ.सं /.I.T.A. No. 347 to 351/Ind/2013, 760 & 761/Ind/2014 "नधा"रण वष" // A.Ys.: 2003-04, 2004-05, 2006-07 to 2008-09, 2009-10 & 2010-11 Madhya Pradesh Audyogik vs. Assistant Commissioner of Kendra Vikas Nigam Income-tax, (Indore) Limited, 3(1), Indore. Indore. अपीलाथ" /Appellant ""यथ" /Respondent "था.ले.सं./PAN: AADCM7525Q आ.अ.सं /.I.T.A. No. 571/Ind/2014, 205/Ind/2016 & 20…

The ACIT-3(1), Indore vs. M/S. Madhya Pradesh Audyogik Kendra Vikas Nigam (I) Ltd., Indore

In the result, the appeals filed by the assessee company –

ITA 531/IND/2016[2004-05]Status: DisposedITAT Indore21 Mar 2018AY 2004-05

Bench: Shri Kul Bharat & Shri Manish Boradआ.अ.सं /.I.T.A. No. 347 To 351/Ind/2013, 760 & 761/Ind/2014 "नधा"रण वष" // A.Ys.: 2003-04, 2004-05, 2006-07 To 2008-09, 2009-10 & 2010-11 Madhya Pradesh Audyogik Vs. Assistant Commissioner Of Kendra Vikas Nigam Income-Tax, (Indore) Limited, 3(1), Indore. Indore. अपीलाथ" /Appellant ""यथ" /Respondent "था.ले.सं./Pan: Aadcm7525Q

For Respondent: Shri Manoj Munshi

…आयकर अपील"य अ"धकरण ,इ"दौर "यायपीठ ,इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE "ी कुल भारत, "या"यक सद"य तथा "ी मनीष बोरड, लेखा सद"य के सम" BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER आ.अ.सं /.I.T.A. No. 347 to 351/Ind/2013, 760 & 761/Ind/2014 "नधा"रण वष" // A.Ys.: 2003-04, 2004-05, 2006-07 to 2008-09, 2009-10 & 2010-11 Madhya Pradesh Audyogik vs. Assistant Commissioner of Kendra Vikas Nigam Income-tax, (Indore) Limited, 3(1), Indore. Indore. अपीलाथ" /Appellant ""यथ" /Respondent "था.ले.सं./PAN: AADCM7525Q आ.अ.सं /.I.T.A. No. 571/Ind/2014, 205/Ind/2016 & 20…

The ACIT-3(1), Indore vs. M/S. Madhya Pradesh Audyogik Kendra Vikas Nigam (I) Ltd., Indore

In the result, the appeals filed by the assessee company –

ITA 530/IND/2016[2003-04]Status: DisposedITAT Indore21 Mar 2018AY 2003-04

Bench: Shri Kul Bharat & Shri Manish Boradआ.अ.सं /.I.T.A. No. 347 To 351/Ind/2013, 760 & 761/Ind/2014 "नधा"रण वष" // A.Ys.: 2003-04, 2004-05, 2006-07 To 2008-09, 2009-10 & 2010-11 Madhya Pradesh Audyogik Vs. Assistant Commissioner Of Kendra Vikas Nigam Income-Tax, (Indore) Limited, 3(1), Indore. Indore. अपीलाथ" /Appellant ""यथ" /Respondent "था.ले.सं./Pan: Aadcm7525Q

For Respondent: Shri Manoj Munshi

…आयकर अपील"य अ"धकरण ,इ"दौर "यायपीठ ,इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE "ी कुल भारत, "या"यक सद"य तथा "ी मनीष बोरड, लेखा सद"य के सम" BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER आ.अ.सं /.I.T.A. No. 347 to 351/Ind/2013, 760 & 761/Ind/2014 "नधा"रण वष" // A.Ys.: 2003-04, 2004-05, 2006-07 to 2008-09, 2009-10 & 2010-11 Madhya Pradesh Audyogik vs. Assistant Commissioner of Kendra Vikas Nigam Income-tax, (Indore) Limited, 3(1), Indore. Indore. अपीलाथ" /Appellant ""यथ" /Respondent "था.ले.सं./PAN: AADCM7525Q आ.अ.सं /.I.T.A. No. 571/Ind/2014, 205/Ind/2016 & 20…

M/S. Sez Indore Limted, Indore vs. The DCIT Circle -3(1), Indore

In the result, the appeals filed by the assessee company –

ITA 206/IND/2016[2010-11]Status: DisposedITAT Indore21 Mar 2018AY 2010-11

Bench: Shri Kul Bharat & Shri Manish Boradआ.अ.सं /.I.T.A. No. 347 To 351/Ind/2013, 760 & 761/Ind/2014 "नधा"रण वष" // A.Ys.: 2003-04, 2004-05, 2006-07 To 2008-09, 2009-10 & 2010-11 Madhya Pradesh Audyogik Vs. Assistant Commissioner Of Kendra Vikas Nigam Income-Tax, (Indore) Limited, 3(1), Indore. Indore. अपीलाथ" /Appellant ""यथ" /Respondent "था.ले.सं./Pan: Aadcm7525Q

For Respondent: Shri Manoj Munshi

…आयकर अपील"य अ"धकरण ,इ"दौर "यायपीठ ,इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE "ी कुल भारत, "या"यक सद"य तथा "ी मनीष बोरड, लेखा सद"य के सम" BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER आ.अ.सं /.I.T.A. No. 347 to 351/Ind/2013, 760 & 761/Ind/2014 "नधा"रण वष" // A.Ys.: 2003-04, 2004-05, 2006-07 to 2008-09, 2009-10 & 2010-11 Madhya Pradesh Audyogik vs. Assistant Commissioner of Kendra Vikas Nigam Income-tax, (Indore) Limited, 3(1), Indore. Indore. अपीलाथ" /Appellant ""यथ" /Respondent "था.ले.सं./PAN: AADCM7525Q आ.अ.सं /.I.T.A. No. 571/Ind/2014, 205/Ind/2016 & 20…

M/S. Sez Indore Limted, Indore vs. The DCIT Circle -3(1), Indore

In the result, the appeals filed by the assessee company –

ITA 205/IND/2016[2009-10]Status: DisposedITAT Indore21 Mar 2018AY 2009-10

Bench: Shri Kul Bharat & Shri Manish Boradआ.अ.सं /.I.T.A. No. 347 To 351/Ind/2013, 760 & 761/Ind/2014 "नधा"रण वष" // A.Ys.: 2003-04, 2004-05, 2006-07 To 2008-09, 2009-10 & 2010-11 Madhya Pradesh Audyogik Vs. Assistant Commissioner Of Kendra Vikas Nigam Income-Tax, (Indore) Limited, 3(1), Indore. Indore. अपीलाथ" /Appellant ""यथ" /Respondent "था.ले.सं./Pan: Aadcm7525Q

For Respondent: Shri Manoj Munshi

…आयकर अपील"य अ"धकरण ,इ"दौर "यायपीठ ,इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE "ी कुल भारत, "या"यक सद"य तथा "ी मनीष बोरड, लेखा सद"य के सम" BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER आ.अ.सं /.I.T.A. No. 347 to 351/Ind/2013, 760 & 761/Ind/2014 "नधा"रण वष" // A.Ys.: 2003-04, 2004-05, 2006-07 to 2008-09, 2009-10 & 2010-11 Madhya Pradesh Audyogik vs. Assistant Commissioner of Kendra Vikas Nigam Income-tax, (Indore) Limited, 3(1), Indore. Indore. अपीलाथ" /Appellant ""यथ" /Respondent "था.ले.सं./PAN: AADCM7525Q आ.अ.सं /.I.T.A. No. 571/Ind/2014, 205/Ind/2016 & 20…

M/S. M.P. Audhyogik Kendra Vikas Nigam, Indore vs. The DCIT 3(1), Indore

In the result, the appeals filed by the assessee company –

ITA 761/IND/2014[2010-11]Status: DisposedITAT Indore21 Mar 2018AY 2010-11

Bench: Shri Kul Bharat & Shri Manish Boradआ.अ.सं /.I.T.A. No. 347 To 351/Ind/2013, 760 & 761/Ind/2014 "नधा"रण वष" // A.Ys.: 2003-04, 2004-05, 2006-07 To 2008-09, 2009-10 & 2010-11 Madhya Pradesh Audyogik Vs. Assistant Commissioner Of Kendra Vikas Nigam Income-Tax, (Indore) Limited, 3(1), Indore. Indore. अपीलाथ" /Appellant ""यथ" /Respondent "था.ले.सं./Pan: Aadcm7525Q

For Respondent: Shri Manoj Munshi

…आयकर अपील"य अ"धकरण ,इ"दौर "यायपीठ ,इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE "ी कुल भारत, "या"यक सद"य तथा "ी मनीष बोरड, लेखा सद"य के सम" BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER आ.अ.सं /.I.T.A. No. 347 to 351/Ind/2013, 760 & 761/Ind/2014 "नधा"रण वष" // A.Ys.: 2003-04, 2004-05, 2006-07 to 2008-09, 2009-10 & 2010-11 Madhya Pradesh Audyogik vs. Assistant Commissioner of Kendra Vikas Nigam Income-tax, (Indore) Limited, 3(1), Indore. Indore. अपीलाथ" /Appellant ""यथ" /Respondent "था.ले.सं./PAN: AADCM7525Q आ.अ.सं /.I.T.A. No. 571/Ind/2014, 205/Ind/2016 & 20…

M/S. Sez Indore Limited, Indore vs. The CIT-I, Indore

In the result, the appeals filed by the assessee company –

ITA 571/IND/2014[2006-07]Status: DisposedITAT Indore21 Mar 2018AY 2006-07

Bench: Shri Kul Bharat & Shri Manish Boradआ.अ.सं /.I.T.A. No. 347 To 351/Ind/2013, 760 & 761/Ind/2014 "नधा"रण वष" // A.Ys.: 2003-04, 2004-05, 2006-07 To 2008-09, 2009-10 & 2010-11 Madhya Pradesh Audyogik Vs. Assistant Commissioner Of Kendra Vikas Nigam Income-Tax, (Indore) Limited, 3(1), Indore. Indore. अपीलाथ" /Appellant ""यथ" /Respondent "था.ले.सं./Pan: Aadcm7525Q

For Respondent: Shri Manoj Munshi

…आयकर अपील"य अ"धकरण ,इ"दौर "यायपीठ ,इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE "ी कुल भारत, "या"यक सद"य तथा "ी मनीष बोरड, लेखा सद"य के सम" BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER आ.अ.सं /.I.T.A. No. 347 to 351/Ind/2013, 760 & 761/Ind/2014 "नधा"रण वष" // A.Ys.: 2003-04, 2004-05, 2006-07 to 2008-09, 2009-10 & 2010-11 Madhya Pradesh Audyogik vs. Assistant Commissioner of Kendra Vikas Nigam Income-tax, (Indore) Limited, 3(1), Indore. Indore. अपीलाथ" /Appellant ""यथ" /Respondent "था.ले.सं./PAN: AADCM7525Q आ.अ.सं /.I.T.A. No. 571/Ind/2014, 205/Ind/2016 & 20…

M/S Madhya Pradesh Audyogik Kendra Vikas Nigam (Indore) Ltd., Indore vs. The ACIT3(1), Indore

In the result, the appeals filed by the assessee company –

ITA 351/IND/2013[2008-09]Status: DisposedITAT Indore21 Mar 2018AY 2008-09

Bench: Shri Kul Bharat & Shri Manish Boradआ.अ.सं /.I.T.A. No. 347 To 351/Ind/2013, 760 & 761/Ind/2014 "नधा"रण वष" // A.Ys.: 2003-04, 2004-05, 2006-07 To 2008-09, 2009-10 & 2010-11 Madhya Pradesh Audyogik Vs. Assistant Commissioner Of Kendra Vikas Nigam Income-Tax, (Indore) Limited, 3(1), Indore. Indore. अपीलाथ" /Appellant ""यथ" /Respondent "था.ले.सं./Pan: Aadcm7525Q

For Respondent: Shri Manoj Munshi

…आयकर अपील"य अ"धकरण ,इ"दौर "यायपीठ ,इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE "ी कुल भारत, "या"यक सद"य तथा "ी मनीष बोरड, लेखा सद"य के सम" BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER आ.अ.सं /.I.T.A. No. 347 to 351/Ind/2013, 760 & 761/Ind/2014 "नधा"रण वष" // A.Ys.: 2003-04, 2004-05, 2006-07 to 2008-09, 2009-10 & 2010-11 Madhya Pradesh Audyogik vs. Assistant Commissioner of Kendra Vikas Nigam Income-tax, (Indore) Limited, 3(1), Indore. Indore. अपीलाथ" /Appellant ""यथ" /Respondent "था.ले.सं./PAN: AADCM7525Q आ.अ.सं /.I.T.A. No. 571/Ind/2014, 205/Ind/2016 & 20…

M/S Madhya Pradesh Audyogik Kendra Vikas Nigam (Indore) Ltd., Indore vs. The ACIT3(1), Indore

In the result, the appeals filed by the assessee company –

ITA 350/IND/2013[2007-08]Status: DisposedITAT Indore21 Mar 2018AY 2007-08

Bench: Shri Kul Bharat & Shri Manish Boradआ.अ.सं /.I.T.A. No. 347 To 351/Ind/2013, 760 & 761/Ind/2014 "नधा"रण वष" // A.Ys.: 2003-04, 2004-05, 2006-07 To 2008-09, 2009-10 & 2010-11 Madhya Pradesh Audyogik Vs. Assistant Commissioner Of Kendra Vikas Nigam Income-Tax, (Indore) Limited, 3(1), Indore. Indore. अपीलाथ" /Appellant ""यथ" /Respondent "था.ले.सं./Pan: Aadcm7525Q

For Respondent: Shri Manoj Munshi

…आयकर अपील"य अ"धकरण ,इ"दौर "यायपीठ ,इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE "ी कुल भारत, "या"यक सद"य तथा "ी मनीष बोरड, लेखा सद"य के सम" BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER आ.अ.सं /.I.T.A. No. 347 to 351/Ind/2013, 760 & 761/Ind/2014 "नधा"रण वष" // A.Ys.: 2003-04, 2004-05, 2006-07 to 2008-09, 2009-10 & 2010-11 Madhya Pradesh Audyogik vs. Assistant Commissioner of Kendra Vikas Nigam Income-tax, (Indore) Limited, 3(1), Indore. Indore. अपीलाथ" /Appellant ""यथ" /Respondent "था.ले.सं./PAN: AADCM7525Q आ.अ.सं /.I.T.A. No. 571/Ind/2014, 205/Ind/2016 & 20…

M/S Madhya Pradesh Audyogik Kendra Vikas Nigam (Indore) Ltd., Indore vs. The ACIT3(1), Indore

In the result, the appeals filed by the assessee company –

ITA 349/IND/2013[2006-07]Status: DisposedITAT Indore21 Mar 2018AY 2006-07

Bench: Shri Kul Bharat & Shri Manish Boradआ.अ.सं /.I.T.A. No. 347 To 351/Ind/2013, 760 & 761/Ind/2014 "नधा"रण वष" // A.Ys.: 2003-04, 2004-05, 2006-07 To 2008-09, 2009-10 & 2010-11 Madhya Pradesh Audyogik Vs. Assistant Commissioner Of Kendra Vikas Nigam Income-Tax, (Indore) Limited, 3(1), Indore. Indore. अपीलाथ" /Appellant ""यथ" /Respondent "था.ले.सं./Pan: Aadcm7525Q

For Respondent: Shri Manoj Munshi

…आयकर अपील"य अ"धकरण ,इ"दौर "यायपीठ ,इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE "ी कुल भारत, "या"यक सद"य तथा "ी मनीष बोरड, लेखा सद"य के सम" BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER आ.अ.सं /.I.T.A. No. 347 to 351/Ind/2013, 760 & 761/Ind/2014 "नधा"रण वष" // A.Ys.: 2003-04, 2004-05, 2006-07 to 2008-09, 2009-10 & 2010-11 Madhya Pradesh Audyogik vs. Assistant Commissioner of Kendra Vikas Nigam Income-tax, (Indore) Limited, 3(1), Indore. Indore. अपीलाथ" /Appellant ""यथ" /Respondent "था.ले.सं./PAN: AADCM7525Q आ.अ.सं /.I.T.A. No. 571/Ind/2014, 205/Ind/2016 & 20…

M/S Madhya Pradesh Audyogik Kendra Vikas Nigam (Indore) Ltd., Indore vs. The ACIT3(1), Indore

In the result, the appeals filed by the assessee company –

ITA 348/IND/2013[2004-05]Status: DisposedITAT Indore21 Mar 2018AY 2004-05

Bench: Shri Kul Bharat & Shri Manish Boradआ.अ.सं /.I.T.A. No. 347 To 351/Ind/2013, 760 & 761/Ind/2014 "नधा"रण वष" // A.Ys.: 2003-04, 2004-05, 2006-07 To 2008-09, 2009-10 & 2010-11 Madhya Pradesh Audyogik Vs. Assistant Commissioner Of Kendra Vikas Nigam Income-Tax, (Indore) Limited, 3(1), Indore. Indore. अपीलाथ" /Appellant ""यथ" /Respondent "था.ले.सं./Pan: Aadcm7525Q

For Respondent: Shri Manoj Munshi

…आयकर अपील"य अ"धकरण ,इ"दौर "यायपीठ ,इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE "ी कुल भारत, "या"यक सद"य तथा "ी मनीष बोरड, लेखा सद"य के सम" BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER आ.अ.सं /.I.T.A. No. 347 to 351/Ind/2013, 760 & 761/Ind/2014 "नधा"रण वष" // A.Ys.: 2003-04, 2004-05, 2006-07 to 2008-09, 2009-10 & 2010-11 Madhya Pradesh Audyogik vs. Assistant Commissioner of Kendra Vikas Nigam Income-tax, (Indore) Limited, 3(1), Indore. Indore. अपीलाथ" /Appellant ""यथ" /Respondent "था.ले.सं./PAN: AADCM7525Q आ.अ.सं /.I.T.A. No. 571/Ind/2014, 205/Ind/2016 & 20…

M/S Madhya Pradesh Audyogik Kendra Vikas Nigam (Indore) Ltd., Indore vs. The ACIT3(1), Indore

In the result, the appeals filed by the assessee company –

ITA 347/IND/2013[2003-04]Status: DisposedITAT Indore21 Mar 2018AY 2003-04

Bench: Shri Kul Bharat & Shri Manish Boradआ.अ.सं /.I.T.A. No. 347 To 351/Ind/2013, 760 & 761/Ind/2014 "नधा"रण वष" // A.Ys.: 2003-04, 2004-05, 2006-07 To 2008-09, 2009-10 & 2010-11 Madhya Pradesh Audyogik Vs. Assistant Commissioner Of Kendra Vikas Nigam Income-Tax, (Indore) Limited, 3(1), Indore. Indore. अपीलाथ" /Appellant ""यथ" /Respondent "था.ले.सं./Pan: Aadcm7525Q

For Respondent: Shri Manoj Munshi

…आयकर अपील"य अ"धकरण ,इ"दौर "यायपीठ ,इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE "ी कुल भारत, "या"यक सद"य तथा "ी मनीष बोरड, लेखा सद"य के सम" BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER आ.अ.सं /.I.T.A. No. 347 to 351/Ind/2013, 760 & 761/Ind/2014 "नधा"रण वष" // A.Ys.: 2003-04, 2004-05, 2006-07 to 2008-09, 2009-10 & 2010-11 Madhya Pradesh Audyogik vs. Assistant Commissioner of Kendra Vikas Nigam Income-tax, (Indore) Limited, 3(1), Indore. Indore. अपीलाथ" /Appellant ""यथ" /Respondent "था.ले.सं./PAN: AADCM7525Q आ.अ.सं /.I.T.A. No. 571/Ind/2014, 205/Ind/2016 & 20…

Icici Securities Ltd, Mumbai vs. DCIT RG 4(1), Mumbai

In the result, the appeal for the AY 2010-11 is partly allowed

ITA 4269/MUM/2013[2009-10]Status: DisposedITAT Mumbai19 Mar 2018AY 2009-10

Bench: Shri C.N. Prasad () & Shri N.K. Pradhan () Assessment Year: 2009-10 & Assessment Year: 2010-11 Icici Securities Ltd. Dy. Commissioner Of Icici Centre, H.T. Parekh Income Tax Range Vs. Marg, Churchgate, 4(1), Mumbai-400020. Mumbai. Pan No. Aaaci0996E (Appellant) (Respondent) Assessee By : Mr. Yogesh A. Thar, Ar Revenue By : Mr. M.C. Omi Ningshen, Dr

For Appellant: Mr. Yogesh A. Thar, ARFor Respondent: Mr. M.C. Omi Ningshen, DR
Section 143(3)Section 40Section 40a

…o the power of the assessing authority and that the judgment does not impinge on the power of the Tribunal u/s 254. 24. A Division Bench of the Delhi High Court dealt with a similar submission in Commissioner of Income-tax v. Jai Parabolic Springs Ltd. (2008) 306 ITR 42. The Division Bench, in paragraph 17 of the judgment held that the Supreme Court dismissed the appeal making it clear that the decision was limited to power of the assessing authority to entertain a claim for deduction otherwise than by a revised return and did not impinge on the powers of the Tribunal. In paragraph 19, the Division Bench held tha…

Dic India Ltd, Kolkata vs. DCIT, Circle-10(1), Kolkata

In the result the appeal of the assessee is partly allowed

ITA 552/KOL/2017[2012-13]Status: DisposedITAT Kolkata14 Feb 2018AY 2012-13

Bench: Hon’Ble Sri N.V.Vasudevan, Jm & Dr.A.L.Saini, Am] I.T.A No. 552/Kol/2017 Assessment Year : 2012-13 D.I.C.India Ltd. -Vs.- D.C.I.T., Circle-10 (1) Kolkata Kolkata [Pan : Aabcc 0703C] (Respondent) (Appellant) For The Appellant : Shri Akkal Dudhwewala, C.A.(Ar) For The Respondent : Shri G.Mallikarjuna, Cit, (Dr) Date Of Hearing : 07.02.2018. Date Of Pronouncement : 14.02.2018

For Appellant: Shri Akkal Dudhwewala, C.A.(AR)For Respondent: Shri G.Mallikarjuna, CIT, (DR)
Section 144CSection 28Section 36(1)Section 36(1)(vii)Section 43B

…wer of the Appellate Tribunal under section 254 of the Income-tax Act, 1961”. This has been interpreted in several judicial pronouncements as applicable even to the first appellate authorities. The Hon’ble Delhi High Court in the case of Jai parabolic Springs 306 ITR 42 (Delhi) has held that the appellate authorities under the Act, were free to consider a claim made by an Assessee even in the absence of a revised return of income and that the requirement for filing a revised return of income as laid down by the Hon’ble Supreme Court in the case of Goetz India Ltd. (supra) is applicable only when a claim is made c…

Surana Motors P.Ltd, Mumbai vs. DCIT 1(3)(1), Mumbai

In the result, appeal is allowed for statistical purposes

ITA 5575/MUM/2015[2012-13]Status: DisposedITAT Mumbai09 Feb 2018AY 2012-13

Bench: Shri D.T. Garasia () & Shri N.K. Pradhan () Assessment Year: 2012-13 M/S Surana Motors Pvt. Dcit-1(3)(1) Ltd.C/O Karnavat & Co Aayakar Bhavan M.K. Vs. 2A Kitab Mahal, 1St Floor Road, 192 Dr. D.N. Road Mumbai-400020 Mumbai-400001 Pan No. Aaacs6682F Appellant Respondent Assessee By : Mr. Sunil Hirawat, Ar Revenue By : Mr. Ram Tiwari, Dr Date Of Hearing : 14/11/2017 Date Of Pronouncement : 09/02/1018

For Appellant: Mr. Sunil Hirawat, ARFor Respondent: Mr. Ram Tiwari, DR
Section 139(5)Section 143(3)Section 43B

…o the power of the assessing authority and that the judgment does not impinge on the power of the Tribunal u/s 254. 24. A Division Bench of the Delhi High Court dealt with a similar submission in Commissioner of Income-tax v. Jai Parabolic Springs Ltd. (2008) 306 ITR 42. The Division Bench, in paragraph 17 of the judgment held that the Supreme Court dismissed the appeal making it clear that the decision was limited to power of the assessing authority to entertain a claim for deduction otherwise than by a revised return and did not impinge on the powers of the Tribunal. In paragraph 19, the Division Bench held tha…

DCIT, New Delhi vs. M/S. Delhi International Airport Pvt. Ltd., New Delhi

In the result appeal of the revenue in ITA No

ITA 4202/DEL/2013[2007-08]Status: DisposedITAT Delhi14 Dec 2017AY 2007-08

Bench: Shri Amit Shukla & Shri Prashant Maharishiassessment Year: 2007-08 Acit, Vs. M/S. Delhi International Airport Pvt. Ltd. Circle 10(1) Udaan Bhawan, Terminal 1B, New Delhi Indira Gandhi International Airport, New Delhi. Pan No. Aaccd3570F (Appellant) (Respondent) Assessment Year: 2007-08 Dcit, Vs. M/S. Delhi International Airport Pvt. Ltd. Circle 10(1) Udaan Bhawan, Terminal 1B, New Delhi Indira Gandhi International Airport, New Delhi. Pan No. Aaccd3570F (Appellant) (Respondent) Co No. 226/Del/2011 (Arising Ita No.2720/Del/2011) Assessment Year: 2007-08

For Appellant: Shri S.E. Dastur, Sr. Advocate and Shri Ankit Agrawal, CAFor Respondent: Ms. Rachna Singh, CIT(DR)
Section 143(3)Section 271(1)(c)Section 80I

…s an expenditure in a particular year, the IT Department cannot deny the same. 16. He also referred to various other decisions on this point for the sake of ready reference the judgements and ratio-decendi is as under:- " CIT vs. Jai Parabolic Springs Ltd - 306 ITR 42 (Del HC) - The assessee made payment towards customer introduction charges, which was amortised in the books and claimed before CIT(A) as revenue expenditure for the first time. It was held by the HC that the deduction is to be allowed in the year in which it is incurred. Unlike in the instant case, where the claim for deduction has been made in t…

ACIT, New Delhi vs. M/S Delhi International Airport Pvt. Ltd., New Delhi

In the result appeal of the revenue in ITA No

ITA 2720/DEL/2011[2007-08]Status: DisposedITAT Delhi14 Dec 2017AY 2007-08

Bench: Shri Amit Shukla & Shri Prashant Maharishiassessment Year: 2007-08 Acit, Vs. M/S. Delhi International Airport Pvt. Ltd. Circle 10(1) Udaan Bhawan, Terminal 1B, New Delhi Indira Gandhi International Airport, New Delhi. Pan No. Aaccd3570F (Appellant) (Respondent) Assessment Year: 2007-08 Dcit, Vs. M/S. Delhi International Airport Pvt. Ltd. Circle 10(1) Udaan Bhawan, Terminal 1B, New Delhi Indira Gandhi International Airport, New Delhi. Pan No. Aaccd3570F (Appellant) (Respondent) Co No. 226/Del/2011 (Arising Ita No.2720/Del/2011) Assessment Year: 2007-08

For Appellant: Shri S.E. Dastur, Sr. Advocate and Shri Ankit Agrawal, CAFor Respondent: Ms. Rachna Singh, CIT(DR)
Section 143(3)Section 271(1)(c)Section 80I

…s an expenditure in a particular year, the IT Department cannot deny the same. 16. He also referred to various other decisions on this point for the sake of ready reference the judgements and ratio-decendi is as under:- " CIT vs. Jai Parabolic Springs Ltd - 306 ITR 42 (Del HC) - The assessee made payment towards customer introduction charges, which was amortised in the books and claimed before CIT(A) as revenue expenditure for the first time. It was held by the HC that the deduction is to be allowed in the year in which it is incurred. Unlike in the instant case, where the claim for deduction has been made in t…

Gtfs Multi Services Limited, Kolkata vs. DCIT, Cir-6, Kolkata

In the result the appeal of the assessee is allowed

ITA 1385/KOL/2016[2007-08]Status: DisposedITAT Kolkata08 Dec 2017AY 2007-08

Bench: Hon’Ble Sri N.V.Vasudevan, Jm & Dr.Arjun Lal Saini, Am] I.T.A No.1385/Kol/2016 Assessment Year : 2007-08

For Appellant: Shri Somnath Ghosh, FCAFor Respondent: Shri Arindam Bhattacharjee, Addl.CIT
Section 143(3)Section 154Section 194ASection 264Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : KOLKATA [Before Hon’ble Sri N.V.Vasudevan, JM & Dr.Arjun Lal Saini, AM] I.T.A No.1385/Kol/2016 Assessment Year : 2007-08 GTFS Multi Services Limited -vs.- D.C.I.T., Circle-6, Kolkata Kolkata. [PAN : AACCG 1216 D] (Respondent) (Appellant) For the Appellant : Shri Somnath Ghosh, FCA For the Respondent : Shri Arindam Bhattacharjee, Addl.CIT Date of Hearing : 05.12.2017. Date of Pronouncement : 18.12.2017. ORDER Per N.V.Vasudevan, JM This is an appeal by the assessee against the order dated 06.05.2016 of CIT-(A)- 16, Kolkata relating to A.Y.2007-08. . 2. The Ass…

Basti Sugar Mills Co. Ltd., New Delhi vs. ITO, New Delhi

Appeals are disposed off accordingly

ITA 2143/DEL/2012[2005-06]Status: DisposedITAT Delhi30 Nov 2017AY 2005-06

Bench: Shri H.S.Sidhu & Shri Prashant Maharishi

For Appellant: Shri Kusr Krishna, CAFor Respondent: Shri Rajeev Kumar, Sr. DR
Section 143(3)Section 147Section 148Section 36(1)

…d the orders of the lower authorities. Admittedly, the assessee did not make the claim for TDS in the return of income though offered the income of interest from which tax is deducted for taxation. Hon'ble Delhi High Court in CIT Vs. Jai Parabolic Springs Ltd 306 ITR 42 has held that there is no prohibition on the powers of the appellate authorities to entertain the additional claim for the just decision of the case. Therefore, accordingly, we reverse the finding of the lower authorities and direct the ld AO to verify the claim of the assessee of TDS of credit for Rs. 1840862/-, and if found in accordance with th…

ITO, New Delhi vs. Ms. Dolly Nanda, New Delhi

In the result appeal of the revenue is dismissed

ITA 1917/DEL/2013[2004-05]Status: DisposedITAT Delhi18 Sept 2017AY 2004-05

Bench: Shri I.C.Sudhir & Shri Prashant Maharishiito, Vs. Dolly Nanda, Ward-22(2), H-10, Maharni Bagh, New Delhi New Delhi Pan:Aaapn0833C (Appellant) (Respondent)

For Appellant: Shri Umesh Gupta, CAFor Respondent: Shri Anshu Prakash, Sr. DR
Section 143Section 148Section 54Section 54F

…ling revised Page 4 of 4 return of income or in the original return of income, even then before the appellate authorities Such claim can be made. Such view has also been taken by the Hon’ble Delhi High Court in case of CIT versus Jai Parabolic Springs Ltd in 306 ITR 42. In view of this, we do not find any infirmity in the order of the Ld. CIT appeal in entertaining the claim of exemption under section 54F of the income tax act. It is also to be noted that the Ld. CIT appeal is granted enough authority to the Ld assessing officer for verification and commenting on the claim of the assessee. It is not also the cas…