CIT v. Schwing Stetter India P. Ltd.

378 ITR 380High Court2015#10602 most cited
10

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2025.

Sections most often in play

Section 143(3)Section 147Section 148Section 10(38)Section 35(1)(ii)Section 35(1)(iv)Section 35(2AB)Section 139

Issues it is cited on

section 35(1)(iv)section 35(1)(ii)r&d expenditureweighted deductionsection 35(2ab)kelvinatorsection 35childsection 10(38)reason to believereopening of assessmentrevenue expenditure

Judgments citing CIT v. Schwing Stetter India P. Ltd.

WHEELS INDIA LTD.,CHENNAI vs. ACIT LTU-1, CHENNAI

In the result, appeal filed by the assessee is allowed

ITA 696/CHNY/2025[2012-13]Status: DisposedITAT Chennai26 Aug 2025AY 2012-13

Bench: Ms. Padmavathy. S & Shri Manu Kumar Giriआयकर अपील सं./Ita No.696/Chny/2025 िनधा"रण वष"/Assessment Year: 2012-13 V. M/S. Wheels India Ltd., The Acit, No.21, Annasalai Patullos Road, Large Taxpayer Unit-1, Chennai-600 002. Chennai. [Pan: Aaacw 0315 K] (अपीलाथ"/Appellant) (""यथ"/Respondent)

Section 115JSection 142(1)Section 143(2)Section 143(3)

…ment which not permissible under the provisions of the section 148 of the Act. He further submitted that it is a case of change of opinion. He also referred the following case laws: i. CIT Vs Schwing Stetter India (P.) Ltd. [2015] 61 taxmann.com 19 (Madras)/378 ITR 380 (Madras); M/s. Wheels India Ltd. :: 5 :: ii. M/S. Tanmac India Vs DCIT [Tax Case(Appeal) No.1426 of 2007 dated 29.06.2007]; iii. Pradeep Stainless Steel India P Ltd. Vs The DCIT [TCA No.492 of 2016 5. Per Contra, the Ld.DR for the Revenue has submitted that the AO identified the escapement of income due to incorrect claims of lease premium (Rs.…

M/S. TAFE MOTORS AMD TRACTORS LTD.,CHENNAI vs. DCIT, CORPORATE CIRCLE-3(1), CHENNAI

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

ITA 1513/CHNY/2025[2018-19]Status: DisposedITAT Chennai18 Aug 2025AY 2018-19

Bench: Shri Manu Kumar Giri & Shri Amitabh Shuklaआयकर अपील सं./Ita Nos.1511, 1512 & 1513/Chny/2025 िनधा"रण वष"/Assessment Years: 2010-11, 2017-18 & 2018-19 V. M/S.Tafe Motors & Tractors Ltd., The Dcit, New No.77, Old No.35, Corporate Cirlce-3(1), Pottipati Plaza, Chennai. Nungambakkam High Road, Nungambakkam, Chennai-600 034. [Pan: Aacct 2459 B] (अपीलाथ"/Appellant) (""यथ"/Respondent)

Section 10(38)Section 143(2)Section 143(3)Section 147Section 148Section 35

…le jurisdictional High Court has quashed the notice u/s.148 of the Act and consequential orders in the following cases: i) CIT Vs Kelvinator of India Ltd - 320 ITR 561 (SC) ii) ICICI Securities Ltd - 24 Taxman.com 310 (SC) iii) Schwing Stetter India P. Ltd. 378 ITR 380 (Mad) 9. Therefore, in the light of the above authoritative decisions of the Apex Court and jurisdiction High Courts, we set aside the notice u/s.148 of the Act and all consequential orders thereon. 10. In the result, appeal filed by the assessee in ITA No.1511/Chny/2025 for AY 2010-11 is allowed. ITA Nos.1511, 1512 & 1513/Chny/2025 (AYs 20…

M/S. TAFE MOTORS AMD TRACTORS LTD.,CHENNAI vs. DCIT, CORPORATE CIRCLE-3(1), CHENNAI

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

ITA 1512/CHNY/2025[2017-18]Status: DisposedITAT Chennai18 Aug 2025AY 2017-18

Bench: Shri Manu Kumar Giri & Shri Amitabh Shuklaआयकर अपील सं./Ita Nos.1511, 1512 & 1513/Chny/2025 िनधा"रण वष"/Assessment Years: 2010-11, 2017-18 & 2018-19 V. M/S.Tafe Motors & Tractors Ltd., The Dcit, New No.77, Old No.35, Corporate Cirlce-3(1), Pottipati Plaza, Chennai. Nungambakkam High Road, Nungambakkam, Chennai-600 034. [Pan: Aacct 2459 B] (अपीलाथ"/Appellant) (""यथ"/Respondent)

Section 10(38)Section 143(2)Section 143(3)Section 147Section 148Section 35

…le jurisdictional High Court has quashed the notice u/s.148 of the Act and consequential orders in the following cases: i) CIT Vs Kelvinator of India Ltd - 320 ITR 561 (SC) ii) ICICI Securities Ltd - 24 Taxman.com 310 (SC) iii) Schwing Stetter India P. Ltd. 378 ITR 380 (Mad) 9. Therefore, in the light of the above authoritative decisions of the Apex Court and jurisdiction High Courts, we set aside the notice u/s.148 of the Act and all consequential orders thereon. 10. In the result, appeal filed by the assessee in ITA No.1511/Chny/2025 for AY 2010-11 is allowed. ITA Nos.1511, 1512 & 1513/Chny/2025 (AYs 20…

M/S. TAFE MOTORS AMD TRACTORS LTD.,,CHENNAI vs. DCIT, CORPORATE CIRCLE-3(1), CHENNAI

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

ITA 1511/CHNY/2025[2010-11]Status: DisposedITAT Chennai18 Aug 2025AY 2010-11

Bench: Shri Manu Kumar Giri & Shri Amitabh Shuklaआयकर अपील सं./Ita Nos.1511, 1512 & 1513/Chny/2025 िनधा"रण वष"/Assessment Years: 2010-11, 2017-18 & 2018-19 V. M/S.Tafe Motors & Tractors Ltd., The Dcit, New No.77, Old No.35, Corporate Cirlce-3(1), Pottipati Plaza, Chennai. Nungambakkam High Road, Nungambakkam, Chennai-600 034. [Pan: Aacct 2459 B] (अपीलाथ"/Appellant) (""यथ"/Respondent)

Section 10(38)Section 143(2)Section 143(3)Section 147Section 148Section 35

…le jurisdictional High Court has quashed the notice u/s.148 of the Act and consequential orders in the following cases: i) CIT Vs Kelvinator of India Ltd - 320 ITR 561 (SC) ii) ICICI Securities Ltd - 24 Taxman.com 310 (SC) iii) Schwing Stetter India P. Ltd. 378 ITR 380 (Mad) 9. Therefore, in the light of the above authoritative decisions of the Apex Court and jurisdiction High Courts, we set aside the notice u/s.148 of the Act and all consequential orders thereon. 10. In the result, appeal filed by the assessee in ITA No.1511/Chny/2025 for AY 2010-11 is allowed. ITA Nos.1511, 1512 & 1513/Chny/2025 (AYs 20…

ACIT,CORPORATE CORPORATE CIRCLE -1 (1), CHENNAI vs. FL SMIDTH PRIVATE LIMITED, KANCHIPURAM

In the result, the appeal filed by the Revenue is dismissed and the cross objection filed by the assessee is partly-allowed

ITA 1827/CHNY/2024[2011-12]Status: DisposedITAT Chennai26 Nov 2024AY 2011-12

Bench: Shri George George Kand Shri S.R. Raghunatha

For Appellant: Shri Rakesh Gupta, FCA &For Respondent: Shri M. Murali, CIT
Section 143(3)Section 147Section 148Section 250

…for the assessment or re- assessment beyond the period of four years, but within the period of eight years from the end of the year in question.” iv) The Hon’ble High Court of Madras in the case of CIT vs. Schwing Stetter India (P.) Ltd., reported in [2015] 378 ITR 380, has observed as under:- “22. In the light of the above, we hold that when the Assessing Officer had failed to record anywhere his satisfaction or belief that the income chargeable to tax had escaped assessment on account of the failure of the assessee to disclose truly and fully all material facts necessary for assessment, the notice issued unde…

M/S.VA TECH WABAG LTD,CHENNAI vs. ACIT CENTRAL CIRCLE 3(2), CHENNAI

The appeal stand allowed in terms of our above order

ITA 503/CHNY/2023[2006-07]Status: DisposedITAT Chennai13 Mar 2024AY 2006-07

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manomohan Das

For Appellant: Shri R. Vijayaraghavan (Advocate)-Ld. ARFor Respondent: Shri P. Sajit Kumar (JCIT) – Ld. Sr. DR
Section 143(3)Section 147Section 41(1)Section 80ISection 80l

…e is that Ld. AO has reasons to believe that certain income had escaped assessment. The formation of belief should be based on tangible material. This condition, in the present case, has not been fulfilled. In the case of CIT vs. Shwing Stetter India P. Ltd. (378 ITR 380), Hon’ble High Court of Madras held that for the purpose of assumption of jurisdiction u/s 147, the AO must have reason based on materials that there has been an income escaping assessment, which warranted assumption of jurisdiction under section 147. In the absence of any such material indicating escapement of income, the proceedings would be in…

DCIT,CC-2(1), CHENNAI vs. M/S, JAN DE NUL DREDGING (I)(P)LTD, CHENNAI

In the result, the appeal filed by the Revenue is dismissed

ITA 870/CHNY/2020[2011-12]Status: DisposedITAT Chennai08 Feb 2023AY 2011-12

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./I.T.A. No.870/Chny/2020 िनधा"रण वष"/Assessment Year: 2011-12 The Deputy Commissioner Of Vs. M/S. Jan De Nul Dredging (I)(P) Ltd., “Capital”, 10Th Floor, No. 554/555, Income Tax, Corporate Circle 2(1), Room No. 511, 5Th Floor, Wanaparthy Mount Road, Chennai 600 018. Block, No. 121, M.G. Road, Chennai 600 034. [Pan:Aaacj6482G] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri D. Hema Bhupal, Jcit ""थ" की ओर से/Respondent By : Shri Ashik Shah, C.A. & Ms. C. Sowndarya, C.A. सुनवाई की तारीख/ Date Of Hearing : 02.02.2023 घोषणा की तारीख /Date Of Pronouncement : 08.02.2023 आदेश /O R D E R Per V. Durga Rao: This Appeal Filed By The Revenue Is Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals) 6, Chennai, Dated 26.08.2020 Relevant To The Assessment Year 2011-12. 2. Facts Are, In Brief, That The Assessee Is Engaged In The Business Of Dredging Services & Filed Its Return Of Income For The Assessment Year 2011-12 On 30.11.2011 Admitting Total Income Of ₹.3,86,20,850/-. The Return Filed By The Assessee Was Initially Processed Under Section 143(1)

For Appellant: Shri D. Hema Bhupal, JCITFor Respondent: Shri Ashik Shah, C.A. &
Section 139Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 147Section 148

…in the present case did not meet the conditions stipulated under section 147 of the Act, the reassessment proceedings could not be sustained in view of the judgement of the Hon’ble Jurisdictional High Court in the case of CIT v. Schwing Stetter India P. Ltd. 378 ITR 380 (Mad). 6.3 Under the above facts and circumstances and respectfully following the judgement of Hon’ble Supreme Court in the case of CIT v. Kelvinator of India Ltd. (supra) and the judgement of the Hon’ble Jurisdictional High Court in the case of CIT v. Schwing Stetter India P. Ltd. (supra), we are of the considered opinion that the ld. CIT(A) ha…

ITO, NON CORPORATE WARD -15(3), CHENNAI vs. SHRI RAMACHANDRA RAMAN, CHENNAI

In the result, the appeal filed by the Revenue is dismissed and the Cross Objection filed by the assessee is allowed

ITA 124/CHNY/2018[2009-10]Status: DisposedITAT Chennai08 Jun 2022AY 2009-10

Bench: Shri V. Durga Rao & Shri Manoj Kumar Aggarwalआयकर अपील सं./I.T.A. No.124/Chny/2018 िनधा"रण वष"/Assessment Year: 2009-10 & C.O. No. 58/Chny/2018 [In I.T.A. No.124/Chny/2018] The Income Tax Officer, Vs. Shri Ramachandra Raman, Non Corporate Ward 15(3), 21B, Deccan Parvathy, 2Nd Floor, Room No. 206, Wanaparthy Kannappa Nagar Extension, Block, 121, M.G. Road, Thiruvanmiyur, Chennai 41. Chennai – 600 034. [Pan: Aehpr6467D] (अपीलाथ" /Appellant) (""थ"/Respondent/Cross Objector) Department By : Shri Sajit Kumar, Jcit Assessee By : Shri T. Banusekar, C.A. सुनवाई की तारीख/ Date Of Hearing : 17.05.2022 घोषणा की तारीख /Date Of Pronouncement : 08.06.2022 आदेश /O R D E R Per V. Durga Rao: The Appeal Filed By The Revenue & The Cross Objection Filed By The Assessee Are Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals) 15, Chennai, Dated 28.09.2017 Relevant To The Assessment Year 2009-10. 2. The Cross Objection Filed By The Assessee Is In Respect Of Reopening Of Assessment Under Section 147 Of The Income Tax Act

For Appellant: Shri T. Banusekar, C.AFor Respondent: Shri Sajit Kumar, JCIT
Section 143(1)Section 143(3)Section 147Section 148Section 3Section 54ESection 54F

…आयकर अपीलीय अिधकरण, ‘बी’ "ायपीठ, चे"ई IN THE INCOME-TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ी वी. दुगा" राव, "ाियक सद" एवं "ी मनोज कुमार अ"वाल, लेखा सद" के सम" । Before Shri V. Durga Rao, Judicial Member & Shri Manoj Kumar Aggarwal, Accountant Member आयकर अपील सं./I.T.A. No.124/Chny/2018 िनधा"रण वष"/Assessment Year: 2009-10 & C.O. No. 58/Chny/2018 [in I.T.A. No.124/Chny/2018] The Income Tax Officer, Vs. Shri Ramachandra Raman, Non Corporate Ward 15(3), 21B, Deccan Parvathy, 2nd Floor, Room No. 206, Wanaparthy Kannappa Nagar Extension, Block, 121, M.G. Road, Thiruvanmiyur, Chennai 41. Chennai – 600 034. [PAN: A…

ACIT, CHENNAI vs. SHREE LAXMI JEWELLERY PVT. LTD., CHENNAI

In the result, the cross objection of the assessee is allowed and appeal of the Revenue is dismissed in limini

ITA 3345/CHNY/2016[2009-10]Status: DisposedITAT Chennai12 Sept 2017AY 2009-10

Bench: Shri N.R.S. Ganesan & Shri A. Mohan Alankamonyआयकरअपीलसं./I.T.A.No.3345/Mds/2016 ("नधा"रणवष" / Assessment Year: 2009-10) Vs M/S. Shree Laxmi Jewellery Pvt. The Acit, Central Circle – 1(3), Ltd., Chennai – 34. No.99, Usman Road, T.Nagar, Chennai – 600 017. Pan: Aaacl1289M (अपीलाथ"/Appellant) (""यथ"/Respondent) & Co No.15/Mds/2017 (In Ita No.3345/Mds/2016) Vs The Acit, M/S. Shree Laxmi Jewellery Pvt. Ltd., Central Circle – 1(3), No.99, Usman Road, T.Nagar, Chennai – 34. Chennai – 600 017. Pan: Aaacl1289M (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: 01.08.2017For Respondent: Shri T. Banusekar, FCA
Section 143(3)Section 147Section 148Section 250(6)

…आयकर अपील"य अ"धकरण, ‘ए’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘A’ BENCH, CHENNAI "ी एन "ी एन.आर आर.एस एस. गणेशन गणेशन,"याियक "याियक सद"य सद"य एवं एवं "ी "ी ए. मोहन मोहन अलंकामणी अलंकामणी,लेखा लेखा सद"य सद"य केकेकेके सम" सम" "ी "ी एन एन आर आर एस एस गणेशन गणेशन "याियक "याियक सद"य सद"य एवं एवं "ी "ी मोहन मोहन अलंकामणी अलंकामणी लेखा लेखा सद"य सद"य सम" सम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI A. MOHAN ALANKAMONY, ACCOUNTANT MEMBER आयकरअपीलसं./I.T.A.No.3345/Mds/2016 ("नधा"रणवष" / Assessment Year: 2009-10) Vs M/s. Shree Laxmi Jewellery Pvt. The ACIT, Central Circle – 1(3), Ltd., Chennai –…

SULOCHANA BHIMARAJA,CHENNAI vs. ACIT, CHENNAI

In the result the appeal of the assessee is allowed

ITA 1306/CHNY/2016[2008-09]Status: DisposedITAT Chennai17 Aug 2017AY 2008-09

Bench: Shri A.Mohan Alankamony & Shri Duvvuru Rl Reddy

For Appellant: Shri M.N. Maurya, JCITFor Respondent: 14.07.2017
Section 10Section 143(3)Section 147Section 148Section 250(6)

…आयकर अपील"य अ"धकरण, ‘सी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘C’ BENCH, CHENNAI "ी ए. मोहन अलंकामणी, लेखा सद"य एवं "ी धु"वु" आर.एल रे"डी, "या"यक सद"य के सम" BEFORE SHRI A.MOHAN ALANKAMONY, ACCOUNTANT MEMBER AND SHRI DUVVURU RL REDDY, JUDICIAL MEMBER आयकरअपीलसं./I.T.A.No.1306/Mds/2016 ("नधा"रणवष" / Assessment Year: 2008-09) Vs The Asst. Commissioner of Income Smt. Sulochana Bhimaraja, Tax, A-2, Whispering Heights, Non Corporate Circle 3, 138, St. Marys Road, Chennai -34. Alwarpet, Chennai – 600 018. PAN: ACGPS4706H (अपीलाथ"/Appellant) (""यथ"/Respondent) : Shri T. Banusekar, CA अपीलाथ"क"ओरसे/ A…