CIT v. Nirma Chemical Works Ltd.

309 ITR 67High Court2009#671 most cited

What is CIT v. Nirma Chemical Works Ltd. authority for?

An assessment order is not erroneous or prejudicial under Section 263 merely because it is silent on a claim or lacks explicit reasons for its acceptance. Revision under Section 263 is impermissible if the Assessing Officer has taken a plausible view, even if the PCIT holds a different opinion.

149

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2015 to 2026.

Also referred to as

CIT v. Nirma Chemical Works · section 263 · section 143(3) · assessment order erroneous · prejudicial to revenue · revision u/s 263 · lack of inquiry · silence of assessment order · AO's plausible view · Malabar Industrial Co. Ltd.

Also reported as

182 Taxmann 183

Sections most often in play

Section 263Section 143(3)Section 142(1)Section 139(1)Section 153ASection 131Section 132Section 143

Issues it is cited on

section 263(1)malabar industrialassessment order erroneousrevision u/s 263erroneous and prejudiciallack of enquirykelvinatorsection 263section 26revenue expendituresection 254(1)capital expenditure

Judgments citing CIT v. Nirma Chemical Works Ltd.

Lakshmiwadi Mines & Minerals P. Ltd, Mumbai vs. CIT 21, Mumbai

In the result, appeal filed by the assessee in ITA No

ITA 3587/MUM/2014[2009-10]Status: DisposedITAT Mumbai21 Sept 2016AY 2009-10

Bench: Shri Mahavir Singh & Shri Ramit Kocharआयकर अपील सं./I.T.A. No.3587/Mum/2014 ("नधा"रण वष" / Assessment Year : 2009-10) Lakshmiwadi Mines & Commissioner Of Income बनाम/ Minerals Private Ltd., Tax – 2, V. Yusuf Building, 3 Rd Floor, R. No. 344, Room No. 20, Aayakar Bhavan, 43-45, M.G. Road, Fort, Mumbai – 400 020. Mumbai – 400 001. "थायी लेखा सं./Pan : Aaacl 1756 F .. (अपीलाथ" /Appellant) (""यथ" / Respondent)

For Respondent: Shri A. Ramachandran
Section 143Section 143(3)Section 14ASection 263

…आयकर अपील"य अ"धकरण “A” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI MAHAVIR SINGH, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. No.3587/Mum/2014 ("नधा"रण वष" / Assessment Year : 2009-10) Lakshmiwadi Mines & Commissioner of Income बनाम/ Minerals Private Ltd., Tax – 2, v. Yusuf Building, 3 rd floor, R. No. 344, Room No. 20, Aayakar Bhavan, 43-45, M.G. Road, Fort, Mumbai – 400 020. Mumbai – 400 001. "थायी लेखा सं./PAN : AAACL 1756 F .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Assessee by Shri Vipul Joshi Revenue by : Shri A. Ramachandran स…

M/S Om Welfare Society, Hisar vs. ITO, Hisar

In the result, the appeal of the assessee is allowed

ITA 1583/DEL/2016[2008-09]Status: DisposedITAT Delhi05 Aug 2016AY 2008-09

Bench: Sh. N. K. Saini

For Appellant: Gautam Jain, CAFor Respondent: Sh. V. R. Sonbhadra, Sr. DR
Section 10Section 11Section 12ASection 143(1)Section 143(3)Section 144Section 147Section 148

…f India V. Azadi Bachao Andolan [2003] 263 ITR 706 [SC] -Parveen P Bharuch V. DCIT 348 ITR 325 [Bombay] [2012] -Asian Paint Ltd V. DCIT 308 ITR 195 [Bombay] [2009] -Carntin India Ltd V. Addl. CIT 314 ITR 275 [Bombay] [2009] -CIT V. Nirma Chemicals Works P Ltd 309 ITR 67 [Guj] [2009] The Assessing Officer decline the objection merely on the ground that this proviso is applicable only in those cases where the period of four years from the end of relevant assessment year has expired and however, there has been no failure on the part of the assessee to disclose fully and truly all material facts necessary for the ass…

Surya Merchants Ltd., New Delhi vs. CIT, Kanpur

In the result, all the five Appeals filed by the Assessee stand

ITA 3136/DEL/2014[2009-10]Status: DisposedITAT Delhi08 Jul 2016AY 2009-10

Bench: Shri H.S. Sidhu & Shri L.P. Sahu

For Appellant: Sh. Surinder Mahajan, CA &For Respondent: Smt. Sunita Kejriwal, CIT(DR)
Section 153ASection 263Section 40A(3)Section 80I

…computation of the profits from 'on money' transactions for deduction uls 80IB was a subject matter of appeal before Ld. CIT(A). In order to support his contention, he placed reliance on the case law in the case of CIT vs. Nirma Chemical Works (P) Ltd (2009) 309 ITR 67 (Guj High Court). He further stated that on the basis of doctrine of merger, order passed by the Ld. AO merged with order of Ld. CIT(A) which is not amenable u/s 263 and placed the reliance on the following cases:- a. Punjab State Civil Supplies Corporation Ltd. vs. CIT (1993) 200 ITR 536 (P&H)(FB) b. CIT vs. Shri Arbuda Mills Ltd. (1998) 231 IT…

Surya Merchants Ltd., New Delhi vs. CIT, Kanpur

In the result, all the five Appeals filed by the Assessee stand

ITA 3135/DEL/2014[2008-09]Status: DisposedITAT Delhi08 Jul 2016AY 2008-09

Bench: Shri H.S. Sidhu & Shri L.P. Sahu

For Appellant: Sh. Surinder Mahajan, CA &For Respondent: Smt. Sunita Kejriwal, CIT(DR)
Section 153ASection 263Section 40A(3)Section 80I

…computation of the profits from 'on money' transactions for deduction uls 80IB was a subject matter of appeal before Ld. CIT(A). In order to support his contention, he placed reliance on the case law in the case of CIT vs. Nirma Chemical Works (P) Ltd (2009) 309 ITR 67 (Guj High Court). He further stated that on the basis of doctrine of merger, order passed by the Ld. AO merged with order of Ld. CIT(A) which is not amenable u/s 263 and placed the reliance on the following cases:- a. Punjab State Civil Supplies Corporation Ltd. vs. CIT (1993) 200 ITR 536 (P&H)(FB) b. CIT vs. Shri Arbuda Mills Ltd. (1998) 231 IT…

Surya Merchants Ltd., New Delhi vs. CIT, Kanpur

In the result, all the five Appeals filed by the Assessee stand

ITA 3134/DEL/2014[2007-08]Status: DisposedITAT Delhi08 Jul 2016AY 2007-08

Bench: Shri H.S. Sidhu & Shri L.P. Sahu

For Appellant: Sh. Surinder Mahajan, CA &For Respondent: Smt. Sunita Kejriwal, CIT(DR)
Section 153ASection 263Section 40A(3)Section 80I

…computation of the profits from 'on money' transactions for deduction uls 80IB was a subject matter of appeal before Ld. CIT(A). In order to support his contention, he placed reliance on the case law in the case of CIT vs. Nirma Chemical Works (P) Ltd (2009) 309 ITR 67 (Guj High Court). He further stated that on the basis of doctrine of merger, order passed by the Ld. AO merged with order of Ld. CIT(A) which is not amenable u/s 263 and placed the reliance on the following cases:- a. Punjab State Civil Supplies Corporation Ltd. vs. CIT (1993) 200 ITR 536 (P&H)(FB) b. CIT vs. Shri Arbuda Mills Ltd. (1998) 231 IT…

Surya Merchants Ltd., New Delhi vs. CIT, Kanpur

In the result, all the five Appeals filed by the Assessee stand

ITA 3133/DEL/2014[2006-07]Status: DisposedITAT Delhi08 Jul 2016AY 2006-07

Bench: Shri H.S. Sidhu & Shri L.P. Sahu

For Appellant: Sh. Surinder Mahajan, CA &For Respondent: Smt. Sunita Kejriwal, CIT(DR)
Section 153ASection 263Section 40A(3)Section 80I

…computation of the profits from 'on money' transactions for deduction uls 80IB was a subject matter of appeal before Ld. CIT(A). In order to support his contention, he placed reliance on the case law in the case of CIT vs. Nirma Chemical Works (P) Ltd (2009) 309 ITR 67 (Guj High Court). He further stated that on the basis of doctrine of merger, order passed by the Ld. AO merged with order of Ld. CIT(A) which is not amenable u/s 263 and placed the reliance on the following cases:- a. Punjab State Civil Supplies Corporation Ltd. vs. CIT (1993) 200 ITR 536 (P&H)(FB) b. CIT vs. Shri Arbuda Mills Ltd. (1998) 231 IT…

Surya Merchants Ltd., New Delhi vs. CIT, Kanpur

In the result, all the five Appeals filed by the Assessee stand

ITA 3132/DEL/2014[2005-06]Status: DisposedITAT Delhi08 Jul 2016AY 2005-06

Bench: Shri H.S. Sidhu & Shri L.P. Sahu

For Appellant: Sh. Surinder Mahajan, CA &For Respondent: Smt. Sunita Kejriwal, CIT(DR)
Section 153ASection 263Section 40A(3)Section 80I

…computation of the profits from 'on money' transactions for deduction uls 80IB was a subject matter of appeal before Ld. CIT(A). In order to support his contention, he placed reliance on the case law in the case of CIT vs. Nirma Chemical Works (P) Ltd (2009) 309 ITR 67 (Guj High Court). He further stated that on the basis of doctrine of merger, order passed by the Ld. AO merged with order of Ld. CIT(A) which is not amenable u/s 263 and placed the reliance on the following cases:- a. Punjab State Civil Supplies Corporation Ltd. vs. CIT (1993) 200 ITR 536 (P&H)(FB) b. CIT vs. Shri Arbuda Mills Ltd. (1998) 231 IT…

Goldman Sachs India Finance P.Ltd, Mumbai vs. CIT 1, Mumbai

In the result, the assessee’s appeal for assessment year 2010-11

ITA 2227/MUM/2015[2010-11]Status: DisposedITAT Mumbai11 May 2016AY 2010-11
For Appellant: Shri J.D.MistryFor Respondent: Shri Subachan Ram
Section 115JSection 143(1)Section 143(3)Section 263Section 40

…he proposition that the CIT cannot substitute his views on a particular issue in relation to which a view has already been taken by the Assessing Officer:- (i) CIT vs. Sunbeam Auto Ltd. (2010) 332 ITR 167 (Del) (ii)CIT vs. Nirma Chemical Works (P) Ltd. (2009) 309 ITR 67 (Guj) 4.1.4 The Ld. Sr. Counsel, placing reliance on the decision of the Hon’ble Bombay High Court in the case of CIT vs. Reliance Communication Ltd. in ITA No.1816 of 2013 dated 28/03/2016, argued that, as discussed earlier, since all the relevant details /expenditure on the reimbursement made by the assessee to ‘GSISPL’ were submitted to the As…

Slum Rehabilitation Authority, Mumbai vs. DIT (E), Mumbai

In the result, appeal of the assessee is allowed

ITA 2435/MUM/2014[2009-10]Status: DisposedITAT Mumbai30 Oct 2015AY 2009-10

Bench: Shri D. Karunakara Rao & Shri Amit Shukla

For Appellant: Shri S E Dastur &For Respondent: Shri Deepkant Prasad
Section 10(20)Section 11Section 12ASection 13Section 143(3)Section 2(15)Section 263

…exercised. This shows that he wants to undo the order of CIT(A). In support of his contention that there is a complete merger of the matter, he strongly relied upon a decision of Hon’ble Gujarat High Court in the case of CIT vs Nirma Chemicals Pvt Ltd [2009] 309 ITR 67 and in the case of Shashi Theater Pvt Ltd [2000], 248 ITR 126. Referring to these decisions, he submitted that in these cases, the CIT(A) has allowed the assessee’s appeal directing the AO to grant relief u/s 80I as claimed by the assessee. Thereafter revisionary action u/s 263 was initiated to disallow the relief u/s 80IA on a different ground. I…