CIT v. Stepwell Industries Ltd. & Others

228 ITR 171Supreme Court of India1997#17275 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 344,197 Indian tax judgments — from 2015 to 2025.

Judgments citing CIT v. Stepwell Industries Ltd. & Others

Smithkline Beecham Consumer Brands Ltd vs. Commissioner of Income Tax Patiala

ITR/62/1995HC Punjab & Haryana27 Nov 2025

Section 143Section 35BSection 40Section 40A(5)

…nded to assessing authority, accordingly, this question is referred to Assessing Authority who would pass fresh order considering factual position as well judgment of Hon’ble Supreme Court in ‘Commissioner of Income Tax Vs. Stepwell Industries Ltd’, [1997] 228 ITR 171 (SC). 8. Disposed of in above terms. 9. Pending application(s), if any, stands disposed of. 10. Photocopy of this order be placed on the file of other connected case(s). (JAGMOHAN BANSAL) JUDGE (AMARINDER SINGH GREWAL) JUDGE November 27, 2025 Deepak DPA…

ITO Ward - 14(1), New Delhi vs. Kaka Services Pvt Ltd, New Delhi

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

ITA 5525/DEL/2019[2013-14]Status: DisposedITAT Delhi22 Dec 2023AY 2013-14

Bench: The Ld.

Section 143(1)Section 143(3)Section 14ASection 56(2)(viib)Section 68

…owing judicial citations that when the assessee company fails to discharge its onus, the A.O. is within his legitimate right to make an addition: • CIT Vs Hero Cycles Pvt. Ltd. & Others (1997) 228 ITR 463(SC). • CIT VS Stepwell Industries Ltd. & Others (1997) 228 ITR 171(SC). • Sumati Dayal Vs CIT (1995) 214 ITR 801(SC). • CGT Vs Dr. George Kuruvilla (1969) 74 ITR 328(SC). ITO vs. Kaka Services (P) Ltd. • CIT VS Joseph John (1967) 67 ITR 74 (SC). • RB Seth Champa Lal Ram Swarup Vs CIT (1965) 60 ITR 493 (SC). • CIT VS R Venkataswamy Naidu (1956) 29 ITR 529 (SC). 5.5 In this context it will be relevant to state th…

Preet Singh, New Delhi vs. ACIT, Circle- 32(1), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 1222/DEL/2018[2013-14]Status: DisposedITAT Delhi22 Sept 2022AY 2013-14

Bench: Shri Chandra Mohan Garg & Shri Pradip Kumar Kedia

For Appellant: Shri Satyen Sethi AdvFor Respondent: Shri Anil Kumar Sharma, Sr.DR

Section 133(6)Section 143(3)Section 2(14)Section 2(14)(b)Section 54BSection 54F

…Rules, 1963 is in issue. 12. Power of the Tribunal to admit additional grounds in respect of matter relating to which necessary information is on record, is now well established. However, it was also held in the case of CIT vs. Stepwell Nature Limited (1997) 228 ITR 171 (SC) that where a claim was not made either before the Assessing Officer or the first appellate authority and the relevant facts on the basis of which the claim could be adjudicated upon are not available in the records of either the Assessing Officer or the First Appellate Authority, the claim ought not to be entertained by the Tribunal. The Hon…

Orient Paper & Industries Limited, Kolkata vs. J.C.I.T Range - 6, Kolkata

In the result, the appeal in ITA 430/Kol/2013 of assessee is partly allowed and appeal in ITA 648/Kol/2013 of the revenue is dismissed

ITA 430/KOL/2013[2009-10]Status: DisposedITAT Kolkata10 Aug 2016AY 2009-10

Bench: : Shri P.M.Jagtap & Shri S.S. Viswanethra Ravi

For Appellant: Shri Asim Chaudhury, ld.ARFor Respondent: Shri Niraj Kumar, CIT, ld.Sr.DR

Section 143(3)Section 14A

…ed 7. While objecting to the admission of additional ground filed by the assessee, the ld. D.R. in support of the Revenue’s case has relied on the decision of the Hon’ble Supreme Court in the case of CIT –vs.- Stepwell Industries Limited & Others reported in 228 ITR 171 and pointed out that the decision of the Tribunal in the said case to allow certain claim made by the assessee for the first time before the Tribunal was not upheld by the Hon’ble Apex Court. It is, however, observed that new claim made by the assessee for the first time before the Tribunal in the said case was allowed by it and since the same wa…

Orient Paper & Industries Limited, Kolkata vs. DCIT, Circle - 6, Kolkata

In the result, the appeal of the assessee is partly allowed

ITA 170/KOL/2012[2008-09]Status: DisposedITAT Kolkata04 Dec 2015AY 2008-09

Bench: Shri P.M. Jagtap & Shri S.S. Viswanethra Ravi

Section 143(3)Section 14A

…y. 7. While objecting to the admission of additional ground filed by the assessee, the ld. D.R. in support of the Revenue’s case has relied on the decision of the Hon’ble Supreme Court in the case of CIT –vs.- Stepwell Industries Limited & Others reported in 228 ITR 171 and pointed out that the decision of the Tribunal in the said case to allow certain claim made by the assessee for the first time before the Tribunal was not upheld by the Hon’ble Apex Court. It is, however, observed that new claim made by the assessee for the first time before the Tribunal in the said case was allowed by it and since the same wa…