How many judgments cite CIT v. Shelly Products?

158 judgments on BharatTax cite CIT v. Shelly Products (261 ITR 367), spanning 2015 to 2026.

Which sections of the Income Tax Act does CIT v. Shelly Products come up under?

It is most often cited in judgments turning on Section 143(3), Section 153A, Section 153C, Section 147, Section 132, Section 132(4).

CIT v. Shelly Products

261 ITR 367Supreme Court of India2003#623 most cited

What is CIT v. Shelly Products authority for?

An assessee is not estopped from making a legitimate claim, even if it was erroneously or inadvertently not made in the original return of income, as the purpose of assessment is to correctly determine the tax liability in accordance with law through a justice-oriented approach.

158

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2015 to 2026.

Also referred to as

CIT v. Shelly Products · 261 ITR 367 · legitimate claim · erroneous claim · inadvertent claim · estoppel · return of income · correct tax liability · assessment procedure · justice-oriented approach

Also reported as

129 Taxmann 271

Sections most often in play

Section 143(3)Section 153A Section 153C Section 147 Section 132 Section 132(4)Section 139(1)Section 148

Issues it is cited on

section 2(45)section 158bb(1)retraction of statement section 158bb section 131(1a)section 153c(1)section 292b section 34 regular assessment section 153a(1)block period section 153b

Judgments citing CIT v. Shelly Products

INCOME TAX OFFICER, KOLKATA vs. MILESTONE FINSTOCK PVT. LTD., KOLKATA

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

ITA 1180/KOL/2023[2012-13]Status: DisposedITAT Kolkata24 Feb 2026AY 2012-13

Bench: Shri Rajesh Kumar & Shri Pradip Kumar Choubeyassessment Year: 2012-13 Ito, Ward-12(1), Kolkata…..…………..………….……….……….……Appellant Vs. Milestone Finstock Pvt. Ltd..……...…………………….....……...…..…..Respondent 62A, Hazra Road, Kol-700019. [Pan: Aaccm0280B] Appearances By: Shri Mohit Mrinal, Cit-Dr, Appeared On Behalf Of The Appellant. Shri N S Saini, Ar & Priyanka Salarpuria, Ar, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : January 07, 2026 Date Of Pronouncing The Order : February 24, 2026 Order Per Pradip Kumar Choubey: This Appeal Filed By The Revenue Is Directed Against The Order Dated 24.09.2020 Of The Cit(Appeals)-4, Kolkata (Hereinafter Referred To As The “Cit(A)”) Passed U/S 250 Of The Income-Tax Act, 1961 (Hereinafter Referred To As “The Act”) For The Assessment Year 2012–13. 2. The Appeal Has Been Filed By The Revenue With A Delay Of 1075 Days & The Revenue Has Filed An Affidavit For Condonation Of The Delay. The Contents Of The Said Affidavit Are As Under: Milestone Finstock Pvt. Ltd

Section 143(2)Section 143(3)Section 250Section 73

…CBDT directed the officer to guide the taxpayer where proceedings or other particulars before them indicate that sum refund or relief is due to him and the Ld. CIT (A) relied on the decision of the Hon'ble Supreme Court in CIT Vs. Shelly Products reported in 261 ITR 367 (SC) wherein the Hon’ble Apex Court held that in terms of Article 265 of the Constitution, tax can be levied only if it is authorized by law. The taxing authority cannot collect or retain tax that is not authorized. Any retention of tax collected, which is not otherwise payable, would be illegal and unconstitutional. The ld. AR states that the CI…

SHRI NARAYAN RAO HEBRI vs. THE ASSISTANT COMMISSIONER OF INCOME TAX

The appeal stands dismissed

ITA/166/2025HC Karnataka20 Feb 2026

Bench: S.G.PANDIT,K. V. ARAVIND

Section 115BSection 133ASection 143(2)Section 260Section 260A

…- 1 - ITA No. 166 of 2025 Reserved on : 20.01.2026 Pronounced on : 20.02.2026 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 20TH DAY OF FEBRUARY, 2026 PRESENT THE HON'BLE MR. JUSTICE S.G.PANDIT AND THE HON'BLE MR. JUSTICE K. V. ARAVIND INCOME TAX APPEAL No. 166 OF 2025 BETWEEN: 1. SHRI NARAYAN RAO HEBRI, (PAN: AASPH2926A; S/O SHRI DHUMANNA, AGE ABOUT 71 YEARS) (RESIDING AT No.1, CHINNA, S. N. NAGAR MAIN ROAD, SAGAR 577204). …APPELLANT (BY SRI K.K. CHYTHANYA, SENIOR COUNSEL A/W SRI TATA KRISHNA, ADVOCATE) AND: 1. THE ASSISTANT COMMISSIO…

SUNIL KUMAR AGARWAL,JAIPUR vs. ACIT, CEN. CIR-2, JAIPUR

In the result the appeal of the assessee in ITA no

ITA 513/JPR/2025[2016-17]Status: DisposedITAT Jaipur14 Oct 2025AY 2016-17

For Appellant: Shri S. L. Poddar, AdvFor Respondent: Mrs. Anita Rinesh, JCIT, Sr-DR

Section 132Section 139Section 153ASection 234B

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, vk;dj vihy la-@ITA Nos. 513 & 519 to 521/JP/2025 fu/kZkj.k o"kZ@Assessment Years : 2016-17 & 2018-19 to 2020-21 cuke Sunil Kumar Agarwal ACIT, Vs. 395, Narnoli Mansion, Outside Central Circle-2, Sanganeri Gate, Jaipur Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: ABRPA9601M vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITSS No. 03/JP/2025 fu/kZkj.k…

GANESH POLYCHEM LIMITED,MUMBAI vs. DCIT, CC-3(2), MUMBAI

The appeal of the assessee is allowed for statistical purposes

ITA 2145/MUM/2025[2017-18]Status: DisposedITAT Mumbai05 Sept 2025AY 2017-18

Bench: Shri Saktijit Dey & Ms Padmavathy S, Am

For Appellant: Shri Sanjay Parekh, ARFor Respondent: Shri Arun Kanti Datta, CIT-DR

Section 115JSection 132Section 139(1)Section 153ASection 250

…of assessment proceedings is to assess the tax liability correctly in accordance with law. National Thermal Power Co. Ltd. v. CIT [1998] 229 ITR 383 (SC)" This justice-oriented approach has earlier been ordained in CIT v. Shelly Products [2003] 29 Taxman 271/261 ITR 367 (SC) also. The aforesaid Ganesh Polychem Limited. principle can also be applied here”. Similar view has been taken by the jurisdictional Bombay High Court in CIT vs Lok Housing & Constructions Ltd. (2015) 58 taxmann.com 179 (Bom) SLP dismissed in (2025) 175 taxmann.com 848 (SC). 35. Now coming to the issue whether such a claim can be entertained…

BSC C&C JV,NEW DELHI vs. ACIT CIRCLE-62(1), NEW DELHI

In the result, the appeal of the assessee is dismissed

ITA 4546/DEL/2019[2013-14]Status: DisposedITAT Delhi20 Aug 2025AY 2013-14

Bench: Shri C. N. Prasad & Shri M. Balaganeshm/S. Bsc C&C Joint Venture, Vs. Acit, 74, Hemkunt Colony, Circle-62(1), New Delhi-110048 New Delhi (Appellant) (Respondent) Pan: Aadfb8115G Assessee By : Shri Rohit Jain, Adv Shri Deepesh Jain, Adv Revenue By: Shri Jitender Singh, Cit Dr Date Of Hearing 05/06/2025 Date Of Pronouncement 20/08/2025

For Appellant: Shri Rohit Jain, AdvFor Respondent: Shri Jitender Singh, CIT DR

Section 143(3)Section 80Section 80I

…ecision of Hon‟ble Jurisdictional High Court in the case of CIT vs Sam Global Securities Limited reported in 360 ITR 682 (Del) among other decisions. He placed reliance on the decision of Hon‟ble Supreme Court in the case of CIT vs Shelly Products reported in 261 ITR 367 (SC) for the proposition that where any claim is erroneously / inadvertently not made in the return of income, it would not operate as an estoppel against the assessee to revise such stand and make a legitimate claim otherwise entitled in law. The learned AR sought to distinguish the decision of Hon‟ble Bombay High Court relied upon by the learne…

DCIT CC-3(4) MUMBAI, MUMBAI vs. ESSAR PORTS LIMITED, MUMBAI

Appeal are dismissed, being bereft of merit and devoid of substance

ITA 4103/MUM/2025[2012-13]Status: DisposedITAT Mumbai18 Aug 2025AY 2012-13

Bench: Shri Amit Shukla, Hon’Ble & Shri Arun Khodpia, Hon’Bledcit Cc 3(4), Mumbai Essar Ports Limited 11, Keshavrao Khadye Marg 613, Kautilya Bhawan G Clock Mahalaxmi Vs Bkc Bandra, Mumbai – 400034 Mumbai – 400051, Maharastra Maharastra

For Appellant: Shri Tarang MehtaFor Respondent: Shri Ritesh Misra, CIT DR

Section 115JSection 143(1)Section 143(2)Section 143(3)Section 14ASection 43BSection 92C

…e returned income. On a perusal of the facts as were involved in the aforesaid case before the Hon'ble High Court, we find, that the A.O was of the view that by virtue of the decision of the Hon'ble Supreme Court in the case of CIT V's. Shelly Products (2003) 261 ITR 367 (SC) and CBDT Circular No. 549, dated 31.10.1989, while giving effect to the order of the CIT(A) the assessed income of the assessee could not be brought below the returned income. On appeal, the CIT(A) upheld the aforesaid view of the A.O. However, the Tribunal by relying on the judgement of the Hon'ble High Court Gujarat in the case of Gujarat…

UNIVERSAL TRADING COMPANY LIMITED,KOLKATA vs. DCIT, CIRCLE 5(1), KOLKATA

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

ITA 223/KOL/2025[2012-13]Status: DisposedITAT Kolkata12 Aug 2025AY 2012-13

Bench: Shri Pradip Kumar Choubey & Shri Rakesh Mishra

Section 115Section 115JSection 154Section 237Section 244ASection 250

…not entitled to refund of the same. There is no rule of estoppel in income-tax laws. Article 265 of the Constitution of India which provides that no tax shall be levied or collected except by authority of law. The Hon’ble Apex Court in CIT v. Shelly Products (261 ITR 367) has observed that, where an assessee chooses to deposit by way of abundant I.T.A. No.: 223/KOL/2025 Assessment Year: 2012-13 Universal Trading Company Limited. caution advance tax or self-assessment tax which is in excess of his liability on the basis of return furnished or by mistake or inadvertence or on account of ignorance, included in his i…

RAGHAV KUMAR DHOOT,JAIPUR vs. DCIT CENTRAL CIRCLE 1, JAIPUR

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

ITA 491/JPR/2025[2018-19]Status: DisposedITAT Jaipur06 Aug 2025AY 2018-19

For Appellant: Shri C.M. Agarwal, C.AFor Respondent: Shri Rajesh Ojha, CIT- DR

Section 143(2)Section 143(3)Section 153ASection 292BSection 68

…v Nankhu (2005) 4 SCC 480; State of Punjab v\nShamlalMurari (1976) 1 SCC 719] [5. = National Thermal Power Co. Ltd.\nv. Commissioner of Income Tax, (1997) 7 SCC 489]. This justice-\noriented approach has earlier been ordained in CIT v. Shelly Products\n(2003) 261 ITR 367 (SC) also.\nIn Rani Kusum v. Kanchan Devi [2005] 6 SCC 705, after referring to the\nratio in Kailash v. Nanhku [2005] 4 SCC 480, it was observed:-\n\"10. All the rules of procedure are the handmaid of justice. The language\nemployed by the draftsman of processual law may be liberal or stringent,\nbut the fact remains that the object of prescribin…

LESHARK GLOBAL LLP ,MUMBAI vs. DCIT CC 4(1), MUMBAI

In the result, all the appeals for A

ITA 3180/MUM/2025[2015-16]Status: DisposedITAT Mumbai31 Jul 2025AY 2015-16

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI GIRISH AGRAWAL (Accountant Member)

Section 143(3)Section 153ASection 153CSection 153DSection 56Section 69

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘A’ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA No.3177/Mum/2025 to 3183/Mum/2025 (Assessment Year :2012-13 to 2018-19) & Leshark Global LLP Vs. DCIT CC 4(1), Mumbai 307, Premosns Industrial Estate Tahira Compound Caves Road, Jogeshwari East Mumbai – 400 060 PAN/GIR No.AADFL8780F (Appellant) .. (Respondent) Assessee by Shri Vinod Kumar Bindal (Virtually appeared) & Shri Satish Kumar Revenue by Shri Rajesh Kumar Yadav, CIR DR Date of Hearing 25/06/2025 Date of Pronouncement 31 /07/2025 आदेश / O R D E R PER AMIT SHUK…

LESHARK GLOBAL LLP ,MUMBAI vs. DCIT CC 4(1), MUMBAI

In the result, all the appeals for A

ITA 3178/MUM/2025[2013-14]Status: DisposedITAT Mumbai31 Jul 2025AY 2013-14

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI GIRISH AGRAWAL (Accountant Member)

Section 143(3)Section 153ASection 153CSection 153DSection 56Section 69

LESHARK GLOBAL LLP ,MUMBAI vs. DCIT CC 4(1), MUMBAI

In the result, all the appeals for A

ITA 3177/MUM/2025[2012-13]Status: DisposedITAT Mumbai31 Jul 2025AY 2012-13

Section 143(3)Section 153ASection 153CSection 153DSection 56Section 69

…of assessment proceedings is to assess the tax liability correctly in accordance with law. National Thermal Power Co. Ltd. v. CIT [1998] 229 ITR 383 (SC)\" This justice-oriented approach has earlier been ordained in CIT v. Shelly Products [2003] 29 Тахтап 271/261 ITR 367 (SC) also. The aforesaid principle can also be applied here”. Similar view has been taken by the jurisdictional Bombay High Court in CIT vs Lok Housing & Constructions Ltd. (2015) 58 taxmann.com 179 (Bom) SLP dismissed in (2025) 175 taxmann.com 848 (SC).\n\n35. Now coming to the issue whether such a claim can be entertained in the assessment proc…

PRADEEP WIG,NEW DELHI vs. ACIT CENTRAL CIRCLE-5, NEW DELHI

The appeals of the Revenue are dismissed

ITA 406/DEL/2021[2012-13]Status: DisposedITAT Delhi29 Apr 2025AY 2012-13

Bench: Shri M. Balaganesh & Shri Anubhav Sharma

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES : E : NEW DELHI BEFORE SHRI M. BALAGANESH, ACCOUNTANT MEMBER AND SHRI ANUBHAV SHARMA, JUDICIAL MEMBER ITA Appellant Respondent Assessee by Revenue by No./BMA No. & Assessment Year ITAs No.405 Pradeep Wig, ACIT, Central Shri V.K. Ms Rajinder to 79, Sunder Nagar, Circle-5, New Bindal, CA, Kaur, CIT- DR 411/Del/2021 New Delhi -110 Delhi. Shri Saurabh AYs: 2011- 003. Sharma, Adv. 12 to 2017-18 PAN: & Ms Rinki AAAPW8331J Sharma, AR ITAs No. DCIT, Central Pradeep Wig, - DO - - DO - 153/Del/2022 Circle-5, New 79, Sunder Nagar, , Delhi New Delhi -110 716/Del/2021 003. &…

MR. ASHWIN RAJENDRA BADE,KOLHAPUR vs. ASSISTANT COMMISSIONER OF INCOME-TAX, CENTRAL CIRCLE, KOLHAPUR, KOLHAPUR

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 1892/PUN/2024[2019-20]Status: DisposedITAT Pune21 Apr 2025AY 2019-20

Bench: Dr.Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita. No.1892/Pun/2024 Assessment Year : 2019-20

For Appellant: Shri Bhuvanesh KankaniFor Respondent: Shri Ramnath Murkunde

Section 115BSection 133ASection 142(1)Section 143(2)Section 143(3)Section 250Section 271ASection 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “A”, PUNE BEFORE DR.MANISH BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA. No.1892/PUN/2024 Assessment Year : 2019-20 Ashwin Rajendra Bade, Vs. ACIT, Central Circle, 164E, 8th Lane, Kolhapur Rajarampuri, Kolhapur – 416 008 Maharashtra PAN : AISPB6344A Appellant Respondent Appellant by : Shri Bhuvanesh Kankani Respondent by : Shri Ramnath Murkunde Date of hearing : 13.02.2025 Date of pronouncement : 21.04.2025 आदेश / ORDER PER DR. MANISH BORAD, ACCOUNTANT MEMBER : This appeal filed at the instance of assessee pertaining…

SHRI SHESHAVTAR 1008 SHRI KALLAJI VEDPITH EVAM SHODH SANSTHAN,NIMBAHERA, CHITTORGARH vs. ITO EXEMPTION WARD, UDAIPUR, AAYKAR BHAWAN, UDAIPUR

In the result, appeal of the assessee is partly allowed

ITA 268/JODH/2024[2017-18]Status: DisposedITAT Jodhpur01 Apr 2025AY 2017-18

Bench: DR. MITHA LAL MEENA (Accountant Member), DR. S. SEETHALAKSHMI (Judicial Member)

For Appellant: Shri Sunil Surana, CA &For Respondent: Shri Karni Dan, Addl. CIT, Sr.DR

Section 115BSection 12ASection 142Section 143(1)Section 143(2)Section 234BSection 234DSection 250

…IN THE INCOME TAX APPELLATE TRIBUNAL, JODHPUR BENCH ‘DB’, JODHPUR BEFORE: DR. MITHA LAL MEENA, AM & DR. S. SEETHALAKSHMI, JM Assessment Year : 2017-18. Shri Sheshavtar 1008 Shri Vs. ITO Exemption Ward, KallajiVedpith Evam Shodh Udaipur. Sansthan, Nimbahera, Chittorgarh. PAN/GIR No. AADTS9149K Appellant Respondent Assessee by : Shri Sunil Surana, CA & Shri Rahul Parmanandanmi, CA. Revenue by : Shri Karni Dan, Addl. CIT, Sr.DR Date of Hearing: 05/02/2025 Date of Pronouncement: 01/04/2025 ORDER PER DR. S. SEETHALAKSHMI, J.M. This is an appeal filed by the assessee against the order of ld. CIT (Appeals), National F…

FLEMINGO LINERS PVT LTD.,,MUMBAI vs. ITO, WQARD-15(1)(1), MUMBAI

In the result, the appeal of the assessee is dismissed

ITA 6176/MUM/2024[2012-13]Status: DisposedITAT Mumbai14 Jan 2025AY 2012-13

For Appellant: \nShri Jaiprakash BairagraFor Respondent: \nMs. Nidhi Agarwal (Sr. DR)

Section 143(3)Section 154Section 154(7)Section 234B

…idering the\nsubmission made by the appellant company vide letter dated 09-\n08-2024 and merely relied on the letter dated 26-10-2020 in the\norder.\n5. The Learned CIT(A) erred in not considering the two findings of the\nJurisdictional Supreme Court of India 261 ITR 367 & 164\ntaxmann.com 548 and CBDT Circular No. 551, dated 23-01-1990.\nAccording to this if the taxes paid including TDS paid are more\nthan the tax liable to be paid by the appellant company the excess\nhas to be refunded to the appellant.\n3.\nFacts culled from the order reveal that the assessee had\nrequested the ld. Assessing Officer by way of…

RAJDEEP BUILDCON PVT LTD, AHMEDNAGAR,AHMEDNAGAR vs. DY. COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE 1(2), PUNE, PUNE

In the result, the appeal filed by the assessee in ITA

ITA 469/PUN/2022[2013-14]Status: DisposedITAT Pune18 Sept 2024AY 2013-14

Bench: SHRI R. K. PANDA (Vice President), SHRI VINAY BHAMORE (Judicial Member)

For Appellant: Smt. Deepa KhareFor Respondent: Shri Ajay Kumar Keshari

Section 132Section 139Section 143(3)Section 14ASection 153A

…ed assessment then the assessee is also not permitted to make any fresh claim which results in lower income in comparison to original return of income. In this regard, the judgment of the Hon’ble Supreme Court in the case of CIT vs. Shelly Products & Another, 261 ITR 367 (SC) is also relevant. In the instant first appellate proceedings, the ld. CIT(A) after relying on various decisions passed a detailed & reasoned order & dismissed the appeal of the assessee and now the assessee is relying on following judgments before us in support of its contention that the assessee is entitled to make a fresh claim in the retu…

RAJDEEP BUILDCON PRIVAT LIMITED, AHMEDNAGAR,AHMEDNAGAR vs. DY. COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE 1(2), PUNE, PUNE

In the result, the appeal filed by the assessee in ITA

ITA 468/PUN/2022[2012-13]Status: DisposedITAT Pune18 Sept 2024AY 2012-13

Bench: SHRI R. K. PANDA (Vice President), SHRI VINAY BHAMORE (Judicial Member)

For Appellant: Smt. Deepa KhareFor Respondent: Shri Ajay Kumar Keshari

Section 132Section 139Section 143(3)Section 14ASection 153A

RAJDEEP BUILDCOM PRIVATE LIMITED,AHMEDNAGAR vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE - 1(2), PUNE, PUNE

In the result, the appeal filed by the assessee in ITA

ITA 467/PUN/2022[2011-12]Status: DisposedITAT Pune18 Sept 2024AY 2011-12

Bench: SHRI R. K. PANDA (Vice President), SHRI VINAY BHAMORE (Judicial Member)

For Appellant: Smt. Deepa KhareFor Respondent: Shri Ajay Kumar Keshari

Section 132Section 139Section 143(3)Section 14ASection 153A

JOHN DISTILLERIES PVT LTD.,,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1(1), BANGALORE

In the result, appeals of the assessee in ITA No

ITA 987/BANG/2023[2016-17]Status: DisposedITAT Bangalore24 Jul 2024AY 2016-17

Bench: Shri Chandra Poojari & Shri Keshav Dubey

…ception are not being properly instructed is either assessed or over assessed, the authorities under the Act are required to ensure that only legitimate tax dues are collected. This view which flows from enumerable judgements including CIT Vs. Shelly Products 261 ITR 367 (SC), S.R. Kosti Vs. CIT 276 ITR 165 (Guj.), CIT Vs. Prithvi Brokers and Shareholders 349 ITR 336 (Bom) and so on. Therefore, the assessee is within legitimate right to alter wrong position taken earlier in the course of proceedings. In the instant case, assessee wanted to alter its position in the return filed u/s 153A of the Act filed in pursua…

JOHN DISTILLERIES PVT LTD.,,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1(1), BANGALORE

ITA 986/BANG/2023[2015-16]Status: DisposedITAT Bangalore24 Jul 2024AY 2015-16

For Appellant: Sri T.M. Shivakumar

…ion are not being properly instructed is either\nassessed or over assessed, the authorities under the Act are\nrequired to ensure that only legitimate tax dues are collected. This\nview which flows from enumerable judgements including CIT Vs.\nShelly Products 261 ITR 367 (SC), S.R. Kosti Vs. CIT 276 ITR 165\n(Guj.), CIT Vs. Prithvi Brokers and Shareholders 349 ITR 336 (Bom)\nand so on. Therefore, the assessee is within legitimate right to alter\nwrong position taken earlier in the course of proceedings. In the\ninstant case, assessee wanted to alter its position in the return filed\nu/s 153A of the Act filed in p…

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