CIT v. Mahalaxmi Sugar Mills Co. Ltd.

160 ITR 920Supreme Court of India1986#1565 most cited
73

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2015 to 2026.

Also referred to as

CIT v. Mahalaxmi Sugar Mills Co. Ltd. · 160 ITR 920 SC · Section 37(1) Income Tax Act · business expenditure allowance · Section 147 reassessment · Section 132 search and seizure · Section 153A block assessment · cash credits section 69A · assessment procedure · Income Tax Act · 1961

Also reported as

58 CTR 138

Sections most often in play

Section 143(3)Section 147Section 132(4)Section 37(1)Section 69ASection 133(6)Section 153ASection 132
Read the full judgment

Issues it is cited on

gaarsection 153(a)(1)section 11bsection 65(b)section 181section 10b(8)section 2(24)(xviii)section 194qsection 158bb(1)section 2(45)convertible foreign exchangesection 193

Judgments citing CIT v. Mahalaxmi Sugar Mills Co. Ltd.

DCIT - 4(2)(2), Mumbai vs. Gbtl Ltd. (Formerly Known As M/S. Grasim Bhiwani Textiles Ltd.), Mumbai

In the result, Revenue’s appeal is partly allowed

ITA 2668/MUM/2018[2013-14]Status: DisposedITAT Mumbai28 May 2021AY 2013-14

Bench: Shri Shamim Yahya, Am & Amarjit Singh, Jm Dcit-4(2)(2) M/S. Gbtl Ltd. Room No.640, 6Th Floor (Formerly Known As M/S. Grasim Aaykar Bhawan, Bhiwani Textiles Ltd.) Vs. M.K.Road 409, Cotton Exchange Building Mumbai-400 020 Kalbadevi Road, Mumbai-400 002 Pan/Gir No. Aaccg9347F (Appellant) : (Respondent)

For Appellant: Shri T.S.Khalsa-DRFor Respondent: Dr. K.Shivaram-AR
Section 43B

…scope of income from other sources from A.Y. 2013-14 and the law as it stood during the year the same was not within the ambit of section 56. Furthermore, he placed reliance upon the Hon'ble Supreme Court decision in the case of CIT Vs. Maharashtra Sugarless (160 ITR 920) for the proposition that it is a duty cast on the ITO to apply the relevant provisions of the Act for the purpose of determining the true figure of the assessee as taxable income and the consequential tax liability. Without prejudice to the above submission learned Counsel of the assessee’s reliance on the following case laws as under :- • CIT…

M/S. Agrawal Coal Corp. (P) Ltd., Indore vs. ACIT-1(1), Indore

In the result the appeal of the assesse is allowed

ITA 776/IND/2019[2016-17]Status: DisposedITAT Indore24 Aug 2020AY 2016-17

Bench: Hon’Ble Kul Bharat & Hon’Ble Manish Boradassessment Year 2016-17

Section 143(3)Section 40(1)(ii)

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE HON’BLE KUL BHARAT, JUDICIAL MEMBER AND HON’BLE MANISH BORAD, ACCOUNTANT MEMBER Assessment Year 2016-17 M/s. Agrawal Coal Corporation ACIT 1(1) Pvt.Ltd, Vs. Indore 5, Yashwant Niwas Road, Indore (Appellant) (Respondent ) PAN No. AACCA8468K Revenue by Shri Ashish Porwal, Sr.DR Assessee by Shri Ajay Tulasiyan, CA Date of Hearing 20.08.2020 Date of Pronouncement .08.2020 O R D E R PER MANISH BORAD, AM: The above captioned appeal filed by the revenue for Assessment Year 2016-17 is directed against the ord…

Deputy Commissioner of Income Tax 1 (1), Indore vs. M/S Agrawal Coal Corp. Pvt. Ltd., Indore

In the result all the three appeals of the revenue are

ITA 803/IND/2018[2014-15]Status: DisposedITAT Indore28 Nov 2019AY 2014-15

Bench: Hon’Ble Kul Bharat & Hon’Ble Manish Borad

Section 143(3)Section 14A

…TA No.801 to 803/Ind/2018, ITA No.778/Ind/2018 & CO Nos.23 &24/Ind/2019 correct income of a person as per law even if the assessee fails to claim any benefit legitimately due to him. 22. Hon'ble Apex court in the case of CIT vs. Mahalaxi Sugar Mills Co Ltd. 58 CTR 138 (enclosed at page 01 to page No.09 of the Case law Paper book). Relevant portion held that: “ There is a duty cast on the ITO to apply the relevant provisions of the Indian IT Act for the purpose of determining the true figure of the assesee’s taxable income and the consequential tax liability. Merely because the assessee fails to claim the bene…

DCIT !(1) Indore, Indore vs. Agrawal Coal Corporation (P) Ltd., Indore

In the result all the three appeals of the revenue are

ITA 802/IND/2018[2013-14]Status: DisposedITAT Indore28 Nov 2019AY 2013-14

Bench: Hon’Ble Kul Bharat & Hon’Ble Manish Borad

Section 143(3)Section 14A

…TA No.801 to 803/Ind/2018, ITA No.778/Ind/2018 & CO Nos.23 &24/Ind/2019 correct income of a person as per law even if the assessee fails to claim any benefit legitimately due to him. 22. Hon'ble Apex court in the case of CIT vs. Mahalaxi Sugar Mills Co Ltd. 58 CTR 138 (enclosed at page 01 to page No.09 of the Case law Paper book). Relevant portion held that: “ There is a duty cast on the ITO to apply the relevant provisions of the Indian IT Act for the purpose of determining the true figure of the assesee’s taxable income and the consequential tax liability. Merely because the assessee fails to claim the bene…

Deputy Commissioner of Income Tax 1, Indore vs. M/S Agrawal Coal Corp. Pvt. Ltd., Indore

In the result all the three appeals of the revenue are

ITA 801/IND/2018[2012-13]Status: DisposedITAT Indore28 Nov 2019AY 2012-13

Bench: Hon’Ble Kul Bharat & Hon’Ble Manish Borad

Section 143(3)Section 14A

…TA No.801 to 803/Ind/2018, ITA No.778/Ind/2018 & CO Nos.23 &24/Ind/2019 correct income of a person as per law even if the assessee fails to claim any benefit legitimately due to him. 22. Hon'ble Apex court in the case of CIT vs. Mahalaxi Sugar Mills Co Ltd. 58 CTR 138 (enclosed at page 01 to page No.09 of the Case law Paper book). Relevant portion held that: “ There is a duty cast on the ITO to apply the relevant provisions of the Indian IT Act for the purpose of determining the true figure of the assesee’s taxable income and the consequential tax liability. Merely because the assessee fails to claim the bene…

M/S Agrawal Coal Corp. Pvt. Ltd., Indore vs. Deputy Commissioner of Income Tax 1, Indore

In the result all the three appeals of the revenue are

ITA 778/IND/2018[2012-13]Status: DisposedITAT Indore28 Nov 2019AY 2012-13

Bench: Hon’Ble Kul Bharat & Hon’Ble Manish Borad

Section 143(3)Section 14A

…TA No.801 to 803/Ind/2018, ITA No.778/Ind/2018 & CO Nos.23 &24/Ind/2019 correct income of a person as per law even if the assessee fails to claim any benefit legitimately due to him. 22. Hon'ble Apex court in the case of CIT vs. Mahalaxi Sugar Mills Co Ltd. 58 CTR 138 (enclosed at page 01 to page No.09 of the Case law Paper book). Relevant portion held that: “ There is a duty cast on the ITO to apply the relevant provisions of the Indian IT Act for the purpose of determining the true figure of the assesee’s taxable income and the consequential tax liability. Merely because the assessee fails to claim the bene…

The DCIT(Exemption), Bhopal vs. M/S. Indore Education and Service Society, Indore

In the result, the appeal filed by the revenue is

ITA 468/IND/2018[13-14]Status: DisposedITAT Indore19 Nov 2019

Bench: Shri Kul Bharat & Shri Manish Boradassessment Year: 2013-14 Dcit M/S. Indore Education & (Exemption) Service Society बनाम/ Bhopal 2Nd Floor, Income Tax Office Vs. Metro Walk Building E-5, Arera Colony Near Bittan Market Bhopal (Appellant) (Revenue ) P.A. No.Aaati3186K

Section 10Section 11Section 13(1)(c)Section 143(3)

…pur Sugar Ltd 90 ITR 236 (All) (iii) Bharat Starch Industries Ltd V CIT (ITA No 1611/k/2003 (iv) Thomas Kurian V ACIT 108 TTJ 439 (Cochin) (v) Xerox India Ltd V DCIT New Delhi (ITA No 1580/Del/2010) In the case of CIT v. Mahalaxmi Sugar Mills Co. Ltd. (1986) 160 ITR 920 SC, it was observed that: “There is a duty cast on the Income-tax Officer to apply the relevant provisions of the Indian Income-tax Act for the purpose of determining the true figure of the assessee’s taxable income and the consequential tax liability. Thus, the assessee failing to claim the benefit of a set-off cannot absolve the Income-tax Off…

M/S Eagal Seeds & Biotech Limited, Indore vs. The ACIT, 2(1), Indore

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

ITA 752/IND/2018[12-13]Status: DisposedITAT Indore22 Oct 2019

Bench: Shri Kul Bharat & Shri Manish Boradassessment Year: 2012-13 Eagle Seeds & Biotech Ltd. Acit-2(1) 117, Silver Sanchora Castle Indore बनाम/ 7 Rnt Marg Vs. Indore (Appellant) (Revenue ) P.A. No.Aaace8528L

Section 143(3)Section 14ASection 80I

…ade any disallowance. The assessee himself while filing the return of income offered the same for tax. The assessee has relied upon various case laws. The judgement of the Hon'ble Supreme Couirt rendered in the case of CIT Vs. Mahalakshmi Sugar Mills Ltd. 58 CTR 138 to buttress the contention that it is the duty of the assessing authority to determine the true figure of the taxable income and consequential tax liability. Further reliance is placed upon decision of the coordinate benches of this Tribunal rendered in the case of DCIT Vs. Lab India Instruments Pvt. Ltd. 93 ITD 0120. We do not agree with the…

ITO, Roorkee vs. Smt. Reena Verma, Laksar

In the result, the appeal of the Revenue is accordingly dismissed

ITA 3516/DEL/2015[2010-11]Status: DisposedITAT Delhi14 Oct 2019AY 2010-11

Bench: Shri H.S. Sidhu & Shri O.P. Kantassessment Year: 2010-11 Income Tax Officer, Vs. Smt. Reena Verma, Ward-2, Village-Khedi Kalan, Roorkee Mubarqpur, Laksar Pan :Agvpv0526B (Appellant) (Respondent) Appellant By Shri Surender Pal, Sr.Dr Respondent By Shri D.K. Gandhi, Adv.

Section 143(2)Section 143(3)Section 282(1)(c)

…TR 312 (Del). 3. CIT Vs. Vardhman Estate (P) Ltd. (2007) 208 CTR 251. 4. BHPE Kinhill Joint Ventrue Vs. Addl. Director of Income Tax(2008) 304 ITR 285 (Delhi Trib) 5. Babulal Sharma Vs. Asstt CIT (2006) 103 TTJ 722. 6. CIT Vs. Mahalaxmi Sugar Mills Ltd (1986) 160 ITR 920 (SC). 7. CIT Vs. Chaman Lai & Bros (1970) 77 ITR 383 (Del.) 8. Swaram Yash Vs CIT (1982) ITR 734 (Guj.). 6. It is evident from the above finding of the Ld. CIT(A) that issue of service of notice through email has not been adjudicated by the Ld. CIT(A). Thus, the issue raised in the ground is not arising from the order of the Ld. CIT(A). It is set…

Si Group India Ltd, Navi Mumbai vs. Asst CIT Ltu, Mumbai

ITA 1745/MUM/2014[2009-10]Status: DisposedITAT Mumbai19 Jun 2019AY 2009-10

Bench: Shri Saktijit Dey, Jm & Shri M.Balaganesh, Am M/S. Si Group India Limited Vs. Asst. Commissioner Of Plot No.D-2/1, Ttc Income Tax, Industrial Area, Ltu, Mumbai Thane-Belapur Road Opp. Juinagar Railway Station Navi Mumbai – 400 705 Pan/Gir No.Aaach7323L (Appellant) .. (Respondent) Asst. Commissioner Of Vs. M/S. Si Group India Limited Income Tax, Plot No.D-2/1, Ttc Industrial Centre-1, 29Th Floor Area, World Trade Centre Thane-Belapur Road Cuffe Parade, Opp. Juinagar Railway Station Mumbai-400 005 Navi Mumbai – 400 705 Pan/Gir No.Aaach7323L (Appellant) .. (Respondent) Assessee By Shri Ajit Kumar Jain & Shri Siddhesh Chaugule Revenue By Shri Manoj Kumar Singh Date Of Hearing 17/05/2019 Date Of Pronouncement 19/06/2019

Section 143(3)

…ahai Ghisa Ram vs CIT (1979) 120 ITR 338 (All.) (HC)  Narsepalli Oil Mills vs State of Mysore (1973) 32 STC 599 (Mad.)  Central Council for Research in Ayurveda & Siddha vs Dr. K. Shankara Kumari (2001) 5 SSC 60  CIT vs Mahalaxmi Sugar Miils Co. Ltd (1986) 160 ITR 920 (SC) at (928) 5.3.1. We are inclined to accept this argument of the ld AR and proceed to adjudicate the eligibility of claim of economic adjustments sought by the assessee on merits as under:- 5.3.1.1. Stock Write Down of Rs. 846 lacs: M/s. SI Group India Ltd., The ld. TPO has allowed stock write down towards Non-AE of Rs 363 lacs but did not a…

Mdlr Estates Pvt. Ltd., New Delhi vs. DCIT, Central Circle-14, New Delhi

In the result, both the appeals filed by the respective assessees are partly allowed for statistical purpose

ITA 8215/DEL/2018[2008-09]Status: DisposedITAT Delhi11 Jun 2019AY 2008-09

Bench: Sh. R. K. Panda & Sh. Kuldip Singhassessment Year: 2008-09

Section 142Section 144Section 153ASection 264

…erring to the following decisions he submitted that there is no estoppel against statue and mere declaration of capital gain in the return cannot be a ground to make addition on account of short term capital gain :- 1. CIT Vs. Mahalaxmi Sugar Mills Co. Ltd. 160 ITR 920 (SC) 2. CIT Vs. Bharat General Reinsurance Ltd. Co. 81 ITR 303 (Del) 3. Vijay Gupta Vs. CIT 386 ITR 643 (Del) 4. DIT (E) Vs. Ahay G. Piramal Foundation 52 taxmann.com 226 (Del) 5. CIT Vidarbha and Marathwada Vs. Smt. Archana R. Dhanwatay 136 ITR 355 (Bom) 6. Nirmala L. Mehta Vs. A. Balasubramaniam 269 ITR 1 (Bom) 17. Referring to the fo…

Mdlr Builders P.Ltd, New Delhi vs. DCIT, Central Circle-14, New Delhi

In the result, both the appeals filed by the respective assessees are partly allowed for statistical purpose

ITA 8214/DEL/2018[2008-09]Status: DisposedITAT Delhi11 Jun 2019AY 2008-09

Bench: Sh. R. K. Panda & Sh. Kuldip Singhassessment Year: 2008-09

Section 142Section 144Section 153ASection 264

…erring to the following decisions he submitted that there is no estoppel against statue and mere declaration of capital gain in the return cannot be a ground to make addition on account of short term capital gain :- 1. CIT Vs. Mahalaxmi Sugar Mills Co. Ltd. 160 ITR 920 (SC) 2. CIT Vs. Bharat General Reinsurance Ltd. Co. 81 ITR 303 (Del) 3. Vijay Gupta Vs. CIT 386 ITR 643 (Del) 4. DIT (E) Vs. Ahay G. Piramal Foundation 52 taxmann.com 226 (Del) 5. CIT Vidarbha and Marathwada Vs. Smt. Archana R. Dhanwatay 136 ITR 355 (Bom) 6. Nirmala L. Mehta Vs. A. Balasubramaniam 269 ITR 1 (Bom) 17. Referring to the fo…

ITO, WD-43(3), Kolkata vs. Vipul Gupta, Kolkata

In the result, appeal of revenue is dismissed

ITA 868/KOL/2015[2010-2011]Status: DisposedITAT Kolkata20 Mar 2019AY 2010-2011

Bench: Shri P.M. Jagtap & Shri A. T. Varkey, Jm]

Section 10ASection 10B

…essee had only run the risks of not having been able to avail the benefit of justice and not gained anything by not claiming deduction under the correct section. The Hon’ble Supreme Court in the case of CIT Vs. Mahalaxmi Sugar Mills Co. Ltd reported in (1986) 160 ITR 920(SC) has observed as under:- "There is a duty cast on the Income-tax Officer to apply the relevant provisions of the Indian Income-tax Act for the purpose of determining the true figure of the assessee's taxable income and the consequential tax liability_ That the assessee fails to claim the benefit of a set-off cannot relieve the Income-tax Offi…

The DCIT(Exemption), Bhopal vs. M/S. Indore Education and Service Society, Indore

In the result, the appeal is allowed

ITA 63/IND/2017[2011-12]Status: DisposedITAT Indore15 Mar 2019AY 2011-12

Bench: Shri Kul Bharat & Shri Manish Boradassessment Year: 2012-13

Section 10Section 11Section 143(3)Section 20

…Sugar Ltd 90 ITR 236 (All) (iii) Bharat starch Industries Ltd V CIT (ITA No 1611/k12003 7 (iv) Thomas Kurian V ACIT 108 TT J 439 (Cochin) (v) Xerox India Ltd V DC IT New Delhi (ITA No 1580/De1/2010) In the case of CIT v. Mahalaxmi Sugar Mills Co. Ltd. (1986) 160 ITR 920 SC, it was observed that: "There is a duty cast on the Income-tax Officer to apply the relevant provisions of the Indian Income-tax Act for the purpose of determining the true figure of the assessee's taxable income and the consequential tax liability. Thus, the assessee failing to claim the benefit of a set- off cannot absolve the Income-tax Off…

ITO, Ward - 8(2), Kolkata vs. M/S. Wizard Enterprise Pvt. Ltd., Kolkata

The appeals are dismissed

ITA 292/KOL/2018[2011-12]Status: DisposedITAT Kolkata28 Feb 2019AY 2011-12

Bench: Shri J.Sudhakar Reddy & Shri S.S.Godaraassessment Year: 2011-12

Section 10ASection 10BSection 143(3)

…essee had only run the risks of not having been able to avail the benefit of justice and not gained anything by not claiming deduction under the correct section. The Hon’ble Supreme Court in the case of CIT Vs. Mahalaxmi Sugar Mills Co. Ltd reported in (1986) 160 ITR 920(SC) has observed as under:- "There is a duty cast on the Income-tax Officer to apply the relevant provisions of the Indian Income-tax Act for the purpose of determining the true figure of the assessee's taxable income and the consequential tax liability_ That the assessee fails to claim the benefit of a set-off cannot relieve the Income-tax Offic…

Limtex Infotech Ltd., Kolkata vs. ITO, Ward - 7(4), Kolkata

In the result, the appeals of the revenue are dismissed and cross objections of the assessee are allowed as stated above

ITA 1368/KOL/2017[2010-11]Status: DisposedITAT Kolkata05 Sept 2018AY 2010-11

Bench: Hon’Ble Shri S.S. Godara, Jm & Shri M.Balaganesh, Am ] I.T.A No. 1368/Kol/2017 Assessment Year : 2010-11 Limtex Infotech Ltd. -Vs- Ito, Ward-7(4), Kolkata. [Pan: Aabcl 0088 R] (Appellant) (Respondent)

For Appellant: Shri J.M Thard, AdvocateFor Respondent: Shri Robin Chowdhury, Addl. CIT DR
Section 10BSection 14Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : KOLKATA [Before Hon’ble Shri S.S. Godara, JM & Shri M.Balaganesh, AM ] I.T.A No. 1368/Kol/2017 Assessment Year : 2010-11 Limtex Infotech Ltd. -vs- ITO, Ward-7(4), Kolkata. [PAN: AABCL 0088 R] (Appellant) (Respondent) For the Assessee : Shri J.M Thard, Advocate For the Department : Shri Robin Chowdhury, Addl. CIT DR Date of Hearing : 30.08.2018 Date of Pronouncement : 05.09.2018 ORDER Per M.Balaganesh, AM 1. This appeal by the Assessee arises out of the order of the Learned Commissioner of Income Tax(Appeals)-11, Kolkata [in short the ld CIT(A)] in Appea…

Spirit Global Construction Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 15, New Delhi

In the result, ITA.No.7686/Del

ITA 7689/DEL/2017[2011-12]Status: DisposedITAT Delhi05 Sept 2018AY 2011-12

Bench: Shri Bhavnesh Saini & Shri L.P. Sahu

For Respondent: Shri S.S. Rana, CIT-D.R
Section 143(3)Section 147Section 271(1)(c)Section 68

…ier. The Tribunal was directed to hear and dispose of the appeal.” 12 ITA.Nos.7686, 7687, 7688 & 7689/Del./2017 Spirit Infradevelopers Pvt. Ltd., New Delhi & Others. 8.1. The Hon’ble Supreme Court in the case of CIT vs. Mahalaxmi Sugar Mills Co. Ltd., (1986) 160 ITR 920 (SC) held that “duty caste on A.O. to apply relevant provisions of Law for the purpose of determining the true figure of assessee’s taxable income”. 8.2. Considering the facts of the case and above discussion, it is evident in this case that the assessee- company submitted a copy of the Order of the Tribunal dated 04.08.2017 before Ld. CIT(A) ex…

Spirit Global Construction Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 15, New Delhi

In the result, ITA.No.7686/Del

ITA 7688/DEL/2017[2010-11]Status: DisposedITAT Delhi05 Sept 2018AY 2010-11

Bench: Shri Bhavnesh Saini & Shri L.P. Sahu

For Respondent: Shri S.S. Rana, CIT-D.R
Section 143(3)Section 147Section 271(1)(c)Section 68

…ier. The Tribunal was directed to hear and dispose of the appeal.” 12 ITA.Nos.7686, 7687, 7688 & 7689/Del./2017 Spirit Infradevelopers Pvt. Ltd., New Delhi & Others. 8.1. The Hon’ble Supreme Court in the case of CIT vs. Mahalaxmi Sugar Mills Co. Ltd., (1986) 160 ITR 920 (SC) held that “duty caste on A.O. to apply relevant provisions of Law for the purpose of determining the true figure of assessee’s taxable income”. 8.2. Considering the facts of the case and above discussion, it is evident in this case that the assessee- company submitted a copy of the Order of the Tribunal dated 04.08.2017 before Ld. CIT(A) ex…

Spirit Infrastructure Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 15, New Delhi

In the result, ITA.No.7686/Del

ITA 7687/DEL/2017[2011-12]Status: DisposedITAT Delhi05 Sept 2018AY 2011-12

Bench: Shri Bhavnesh Saini & Shri L.P. Sahu

For Respondent: Shri S.S. Rana, CIT-D.R
Section 143(3)Section 147Section 271(1)(c)Section 68

…ier. The Tribunal was directed to hear and dispose of the appeal.” 12 ITA.Nos.7686, 7687, 7688 & 7689/Del./2017 Spirit Infradevelopers Pvt. Ltd., New Delhi & Others. 8.1. The Hon’ble Supreme Court in the case of CIT vs. Mahalaxmi Sugar Mills Co. Ltd., (1986) 160 ITR 920 (SC) held that “duty caste on A.O. to apply relevant provisions of Law for the purpose of determining the true figure of assessee’s taxable income”. 8.2. Considering the facts of the case and above discussion, it is evident in this case that the assessee- company submitted a copy of the Order of the Tribunal dated 04.08.2017 before Ld. CIT(A) ex…

Spirit Infradevelopers Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 15, New Delhi

In the result, ITA.No.7686/Del

ITA 7686/DEL/2017[2011-12]Status: DisposedITAT Delhi05 Sept 2018AY 2011-12

Bench: Shri Bhavnesh Saini & Shri L.P. Sahu

For Respondent: Shri S.S. Rana, CIT-D.R
Section 143(3)Section 147Section 271(1)(c)Section 68

…ier. The Tribunal was directed to hear and dispose of the appeal.” 12 ITA.Nos.7686, 7687, 7688 & 7689/Del./2017 Spirit Infradevelopers Pvt. Ltd., New Delhi & Others. 8.1. The Hon’ble Supreme Court in the case of CIT vs. Mahalaxmi Sugar Mills Co. Ltd., (1986) 160 ITR 920 (SC) held that “duty caste on A.O. to apply relevant provisions of Law for the purpose of determining the true figure of assessee’s taxable income”. 8.2. Considering the facts of the case and above discussion, it is evident in this case that the assessee- company submitted a copy of the Order of the Tribunal dated 04.08.2017 before Ld. CIT(A) ex…