CIT v. Matchwell Electricals (I.) Ltd.

263 ITR 227High Court2003#17445 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2020 to 2026.

Sections most often in play

Section 1961Section 135 of Companies ActSection 143(3) of Income-tax ActSection 145Section 145 of Income-tax ActSection 14ASection 14A of Income-tax ActSection 158A(1)

Judgments citing CIT v. Matchwell Electricals (I.) Ltd.

Skf Engineering and Lubrication India Private Limited(Resultant Company Pursuant to Merger of M/S. Skf Technologies India Private Limited), Bengaluru vs. DCIT, Circle-6(1)(1), Bengaluru

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

ITA 1915/BANG/2025[2018-19]Status: DisposedITAT Bangalore15 Apr 2026AY 2018-19

Bench: Shri Waseem Ahmed & Shri Soundararajan K.

For Respondent: Shri Abhi Parakh, CA &
Section 143(3)Section 144BSection 2(24)(xviii)Section 250Section 5

…cuments as voluminous is bad-in-law. Ground No. 10. Rejection of Binding Precedent On the facts and in law, the Hon. CIT(A) erred in rejecting the reliance placed on the judgment of the Hon'ble Bombay High Court of ‘Matchwell Electricals (I) Ltd vs CIT [2003] 263 ITR 227 (Born)’ solely on the ground that it was delivered prior to the amendment to section 2(24)(xviii) by Finance Act, 2016. The CIT(A) failed to appreciate that the amendment, read with section 145B, itself recognizes duty drawback on receipt basis, which is fully consistent with the ratio of the said judgment. The rejection is thus erroneous and con…

Skf Engineering and Lubrication India Private Limited(Resultant Company Pursuant to Merger of M/S. Skf Technologies India Private Limited), Bangalore vs. DCIT, Circle-6(1)(1), Bangalore

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

ITA 1914/BANG/2025[2018-19]Status: DisposedITAT Bangalore15 Apr 2026AY 2018-19

Bench: Shri Waseem Ahmed & Shri Soundararajan K.

For Respondent: Shri Abhi Parakh, CA &
Section 143(3)Section 144BSection 2(24)(xviii)Section 250Section 5

…cuments as voluminous is bad-in-law. Ground No. 10. Rejection of Binding Precedent On the facts and in law, the Hon. CIT(A) erred in rejecting the reliance placed on the judgment of the Hon'ble Bombay High Court of ‘Matchwell Electricals (I) Ltd vs CIT [2003] 263 ITR 227 (Born)’ solely on the ground that it was delivered prior to the amendment to section 2(24)(xviii) by Finance Act, 2016. The CIT(A) failed to appreciate that the amendment, read with section 145B, itself recognizes duty drawback on receipt basis, which is fully consistent with the ratio of the said judgment. The rejection is thus erroneous and con…

DCIT, New Delhi vs. M/S Hudco Ltd., New Delhi

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

ITA 3904/DEL/2015[2010-11]Status: DisposedITAT Delhi04 Nov 2024AY 2010-11

Bench: Shri M. Balaganesh & Shri Yogesh Kumar U.S.

For Appellant: Shri Gagan Kumar, AdvFor Respondent: Shri Waseem Arshad, CIT DR &
Section 143(3)

…unsel for the Revenue is not in a position to demonstrate or satisfy us that due to the change of accounting method adopted by the respondent/assessee, which is permissible in law as per the ratio laid down in 1) CIT v. Matchwell Electricals (I.) Ltd. [2003]. 263 ITR 227 (Bom.) and (ii) Hela Holdings (P.) Ltd. v. CIT [2003/ 263 ITR 129 (Cal.), the Revenue suffered any loss or such a change of methodology attracts tax evasion. Concededly, there is no finding to that effect in the assessment order ITA No. 3262/Del/2015 (AY: 2011-12) ITA Nos. 3904 &3905/Del/2015 HUDCO or in the order of the Commissioner of Income-t…

M/S. Housing & Urban Development Corporation Ltd. (Hudco), New Delhi vs. Addl. CIT, New Delhi

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

ITA 3261/DEL/2015[2010-11]Status: DisposedITAT Delhi04 Nov 2024AY 2010-11

Bench: Shri M. Balaganesh & Shri Yogesh Kumar U.S.

For Appellant: Shri Gagan Kumar, AdvFor Respondent: Shri Waseem Arshad, CIT DR &
Section 143(3)

…unsel for the Revenue is not in a position to demonstrate or satisfy us that due to the change of accounting method adopted by the respondent/assessee, which is permissible in law as per the ratio laid down in 1) CIT v. Matchwell Electricals (I.) Ltd. [2003]. 263 ITR 227 (Bom.) and (ii) Hela Holdings (P.) Ltd. v. CIT [2003/ 263 ITR 129 (Cal.), the Revenue suffered any loss or such a change of methodology attracts tax evasion. Concededly, there is no finding to that effect in the assessment order ITA No. 3262/Del/2015 (AY: 2011-12) ITA Nos. 3904 &3905/Del/2015 HUDCO or in the order of the Commissioner of Income-t…

Housing and Urban Development Corporation Ltd Through Its Authorized Signatory vs. Additional Commissioner of Income Tax Range 12 New Delhi

The appeal is allowed

ITA/541/2019HC Delhi06 Feb 2020

Bench: HON'BLE MR. JUSTICE VIPIN SANGHI,HON'BLE MR. JUSTICE SANJEEV NARULA

Section 143(3)Section 260ASection 263

…l for the Revenue is not in a position to demonstrate or satisfy us that due to the change of accounting method adopted by the respondent/assessee, which is permissible in law as per the ratio laid down in (i) CIT v. Matchwell Electricals (I.) Ltd.[2003] 263 ITR 227 (Bom.) and (ii) Hela Holdings (P.) Ltd. v. CIT[2003] 263 ITR 129 (Cal.),the Revenue suffered any loss or such a change of methodology attracts tax evasion. Concededly, there is no finding to that effect in the assessment order or in the order of the Commissioner of Income-tax (Appeals). The change of method of accounting of overdue charges…

CIT v. Matchwell Electricals (I.) Ltd. (263 ITR 227) — Cited in 5 Judgments | BharatTax