CIT v. McMillan & Co.

33 ITR 182Supreme Court of India1958#629 most cited

What is CIT v. McMillan & Co. authority for?

The Income Tax Officer (ITO), even when accepting the assessee's method of accounting, is not bound by the profit figures shown in the accounts and can still determine the correct profits.

156

judgments rely on this decision, according to BharatTax’s citation analysis of 366,421 Indian tax judgments — from 2015 to 2026.

Also referred to as

CIT v. McMillan & Co. · McMillan & Co. 33 ITR 182 · Section 145 · Section 145(3) · method of accounting · AO not bound by profit figures · assessment of business profits · income tax officer powers · accepted accounting method · profit computation

Issues it is cited on

Judgments citing CIT v. McMillan & Co.

Nikon India Pvt. Ltd., Gurgaon vs. DCIT, Circle- 3(1), Gurgaon

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

ITA 6870/DEL/2018[2014-15]Status: DisposedITAT Delhi24 Jan 2019AY 2014-15

Bench: Shri R.K. Panda & Ms Suchitra Kambleassessment Year: 2014-15 Nikon India Pvt. Ltd., Vs. Dcit, Plot No.71, Sector-32, Circle-3(1), Institutional Area, Gurgaon. Gurgaon. Pan: Aaccn5100F (Appellant) (Respondent) Assessee By : Shri Vishal Kalra, Shri S.S. Tomar & Shri Ankit Shahni, Advocates Revenue By : Shri H.K. Choudhalry, Cit, Dr Date Of Hearing : 26.11.2018 Date Of Pronouncement : 24.01.2019 Order Per R.K. Panda, Am: This Appeal By The Assessee Is Directed Against The Order Dated 9Th October, 2018 Passed U/S 143(3) Read With Section 144C Of The It Act, 1961 For Assessment Year 2014-15. 2. Facts Of The Case, In Brief, Are That The Assessee Is A Company & Belongs To Nikon Group Of Cases Which Is Involved In A Broad Spectrum Of Business Centred On Precision Equipment, Imaging Products, Instruments & Other Business. The Activities Of The Nikon Group Are Carried Out Through The Following Divisions:- I) Precision Equipment Business, Ii) Imaging Products Business, Iii) Instruments Business, Iv) Other Businesses. 3. The Assessee Filed Its Return Of Income On 24.11.2014 Declaring Total Income Of Rs.66,47,37,700/-. The Assessing Officer Made A Reference U/S 92Ca(1) Of The It Act To Determine The Arm’S Length Price Of The International Transactions Entered Into By The Assessee With Its Aes During The F.Y. 2013-14. The Tpo, During The Course Of Tp Assessment Proceedings Observed That The Assessee Has Entered Into The Following International Transactions During The Year:- No. Nature Of Transaction Value (Inr) Method Applied 1. Purchase Of Goods, Promotional & 6,571,207,639 Rpm Other Supplies 2 Purchase Of Fixed Assets 7,049,548 Tnmm 3 Service Income 30,717,853 Tnmm 4 Warranty Reimbursements Received 69,937,244 Cup 5. Cost Reimbursements Received 2,619,750 Cup 6 Cost Reimbursements Paid 5,628,706 Cup

For Appellant: Shri Vishal KalraFor Respondent: Shri H.K. Choudhalry, CIT, DR
Section 143(3)Section 144CSection 92BSection 92C

…to disagree, particularly since it relies upon a decision of the Madras High Court in CED vs. R. Brahadeeswaran (1986) 57 CTR (Mad) 162 : (1987) 163 ITR 680 (Mad), which in turn relies upon three decisions of the Supreme Court in CIT vs. McMillan & Co. (1958) 33 ITR 182 (SC), Hukumchand Mills Ltd. vs CIT (1967) 63 ITR 232 (SC) and CIT vs. Mahalakshmi Textile Mills Ltd. (1967) 66 ITR 710 (SC), we answer the question of law in the affirmative, in favour of the assessee and against the Revenue and 15 remand the matter to the file of the AO to determine the claim of the assessee on merits. 21. In view of the decisio…