CIT vs. Jai Parabolic Springs Ltd.-306 ITR 42 (Delhi): v. CIT v. Pruthvi Brokers & Shareholders (396 ITR 251)

Q: What is CIT vs. Jai Parabolic Springs Ltd.-306 ITR 42 (Delhi): v. CIT v. Pruthvi Brokers & Shareholders authority for?

An assessee can make a fresh claim for deduction before the FAA, even if it was not part of the original return.

Q: How many judgments cite CIT vs. Jai Parabolic Springs Ltd.-306 ITR 42 (Delhi): v. CIT v. Pruthvi Brokers & Shareholders?

100 judgments on BharatTax cite CIT vs. Jai Parabolic Springs Ltd.-306 ITR 42 (Delhi): v. CIT v. Pruthvi Brokers & Shareholders (396 ITR 251), spanning 2017 to 2026.

Q: Which sections of the Income Tax Act does CIT vs. Jai Parabolic Springs Ltd.-306 ITR 42 (Delhi): v. CIT v. Pruthvi Brokers & Shareholders come up under?

It is most often cited in judgments turning on Section 143(3), Section 153C, Section 153A, Section 132, Section 143(1), Section 147.

Surender Kumar Bhojwani, Hyderabad vs. ITO, Intl. Taxtion -1, Hyderabad

In the result, the appeal filed by the assessee is allowed for statistical purposes in terms of our aforesaid observations

ITA 2086/HYD/2025[2012-13]Status: DisposedITAT Hyderabad30 Mar 2026AY 2012-13

Section 143(3)Section 147Section 148Section 54F

…aterial was available on record before the appellate authorities, i.e., CIT(A) and the Tribunal. The Ld. AR in support of his contention, has relied upon the order of the Hon’ble High Court of Madras in the case of CIT vs. Abhinitha Foundation (P.) Ltd (2017) 396 ITR 251 (Mad). 10. Per contra, the Ld. Departmental Representative (for short, “DR”) relied on the orders of the authorities below. The Ld. DR submitted that as the assessee had not raised the claim for deduction in his return of income, therefore, he cannot in the course of the present proceedings under section 147 of the Act, which are for the benefit…

School Managing Society Capt. Gurcharan Singh, Kapurthala vs. Income Tax Officer Ward ( Exemptions), Jalandhar

In the result the appeal of the assessee is allowed

ITA 563/ASR/2025[2024-25]Status: DisposedITAT Amritsar26 Feb 2026AY 2024-25

Bench: Sh. Manoj Kumar Aggarwal & Sh. Udayan Dasgupta(Physical Hearing) I.T.A. Nos. 562 & 563/Asr/2025 Assessment Year: 2023-24 & 2024-25 School Managing Society Capt. Vs. Dcit, Cpc, Bengaluru/ Gurcharan Singh Kapurthala, Ito (E) Ward, Jalandhar. Punjab. [Pan:-Aadts4577P] (Appellant) (Respondent) Appellant By Sh. Y.K. Sud, Ca Respondent By Sh. Charan Dass, Sr. Dr

Section 10Section 10(23)(c)Section 11Section 12ASection 143(1)Section 250

…following decisions: “i. National Thermal Power Co. Ltd. Vs. CIT 229 ITR 383 (SC) ii. CIT vs. Motor Industries Co. Ltd. Ww9 ITR 137 (Karn). iii. Pruthvi Brokers and Shareholders Pvt. Ltd. (2012) 349 ITR 336 (Bom.). iv. CIT vs. Abhinitha Foundation Pvt. Ltd. 396 ITR 251 (Mad).” 7. Regarding the second issue that in case where the claim of exemption u/s 11 and 12 are denied, in absence of registration u/s 12AB, the claim for allowability of expenditures directly attributable to the earning of income , needs to be considered and allowed as deduction as claimed in the income and expenditure A/c and computation of…

School Managing Society Capt. Gurcharan Singh, Kaputhala vs. Income Tax Officer Ward ( Exemptions), Jalandhar

In the result the appeal of the assessee is allowed

ITA 562/ASR/2025[2023-24]Status: DisposedITAT Amritsar26 Feb 2026AY 2023-24

Bench: Sh. Manoj Kumar Aggarwal & Sh. Udayan Dasgupta(Physical Hearing) I.T.A. Nos. 562 & 563/Asr/2025 Assessment Year: 2023-24 & 2024-25 School Managing Society Capt. Vs. Dcit, Cpc, Bengaluru/ Gurcharan Singh Kapurthala, Ito (E) Ward, Jalandhar. Punjab. [Pan:-Aadts4577P] (Appellant) (Respondent) Appellant By Sh. Y.K. Sud, Ca Respondent By Sh. Charan Dass, Sr. Dr

Section 10Section 10(23)(c)Section 11Section 12ASection 143(1)Section 250

…following decisions: “i. National Thermal Power Co. Ltd. Vs. CIT 229 ITR 383 (SC) ii. CIT vs. Motor Industries Co. Ltd. Ww9 ITR 137 (Karn). iii. Pruthvi Brokers and Shareholders Pvt. Ltd. (2012) 349 ITR 336 (Bom.). iv. CIT vs. Abhinitha Foundation Pvt. Ltd. 396 ITR 251 (Mad).” 7. Regarding the second issue that in case where the claim of exemption u/s 11 and 12 are denied, in absence of registration u/s 12AB, the claim for allowability of expenditures directly attributable to the earning of income , needs to be considered and allowed as deduction as claimed in the income and expenditure A/c and computation of…

M/S Sapphire Fintech Private Limited, Mumbai vs. DCIT-3(3)(1), Mumbai

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

ITA 595/MUM/2023[2014-15]Status: DisposedITAT Mumbai02 Jan 2026AY 2014-15

Bench: Shri Sandeep Singh Karhailshri Prabhash Shankarm/S. Sapphire Fintech Private Limited 6Th Floor-1, Plot 165, 161/169 Hirachand Fulchand Trust Building, Perin Nariman Street, Fort, ............... Appellant Mumbai – 400001 Pan: Aahcs0312H V/S Deputy Commissioner Of Income Tax - 3(3)(1), ……………… Respondent Room No.609, Aayakar Bhavan, M.K. Road, Mumbai, Mumbai – 400020

For Appellant: Shri Mahaveer Jain, AdvFor Respondent: Shri Swapnil Choudhary, Sr.AR

Section 142(1)Section 143(2)Section 143(3)Section 250

…(2012) 349 ITR 336 (Bom), have held that the appellate authority can entertain a fresh claim made by the assessee. We find that similar findings have been rendered by the Hon’ble Madras High Court in CIT vs. Abhinitha Foundation Pvt. Ltd., reported in (2017) 396 ITR 251 (Mad.). Therefore, we are of the considered view that the learned CIT(A) erred in rejecting the claim of the assessee in this regard. 12. Having perused the computation of total income filed by the assessee along with its return of income, forming part of the paper book on page 13, we find that the assessee has disallowed and made an addition of…

The Institute of Chartered Shipbrokers, Chennai vs. ITO, Exemptions Ward-2, Chennai

In the result, all the appeals filed by the assessee are allowed in terms of our order as above

ITA 1931/CHNY/2025[2013-14]Status: DisposedITAT Chennai29 Sept 2025AY 2013-14

Bench: Shri Manu Kumar Giri & Shri Jagadishआयकर अपील सं./Ita Nos.1927, 1928, 1929, 1930 & 1931/Chny/2025 िनधा=रण वष= /Assessment Years: 2007-08, 2008-09, 2010-11, 2012-13 & 2013-14

For Appellant: Shri Y. Sridhar, FCAFor Respondent: Ms. R. Anitha, Addl. CIT

Section 11Section 11(1)Section 12ASection 2(15)

…e direct the AO to entertain and consider such claim in terms of the judgment of the Hon’ble ITA Nos.1927 to 1931/Chny/2025 The Institute of Chartered Shipbrokers :- 17 -: jurisdictional High Court in the case of CIT Vs Abhinitha Foundation (P.) Ltd [2017] 396 ITR 251 (Mad). 13. In the result, all the appeals filed by the assessee are allowed in terms of our order as above. Order pronounced on 29th day of September, 2025 at Chennai. (मनु कुमार िग"र) (जगदीश) (Manu Kumar Giri) (Jagadish) "ाियक सद / Judicial Member लेखा सद"य लेखा सद"य /Accountant Member लेखा लेखा सद"य सद"य चे"नई/Chennai, "दनांक/Dated: 29th Sep…

The Institute of Chartered Shipbrokers, Chennai vs. ITO, Exemptions Ward-2, Chennai

In the result, all the appeals filed by the assessee are allowed in terms of our order as above

ITA 1930/CHNY/2025[2012-13]Status: DisposedITAT Chennai29 Sept 2025AY 2012-13

Bench: Shri Manu Kumar Giri & Shri Jagadishआयकर अपील सं./Ita Nos.1927, 1928, 1929, 1930 & 1931/Chny/2025 िनधा=रण वष= /Assessment Years: 2007-08, 2008-09, 2010-11, 2012-13 & 2013-14

For Appellant: Shri Y. Sridhar, FCAFor Respondent: Ms. R. Anitha, Addl. CIT

Section 11Section 11(1)Section 12ASection 2(15)

…e direct the AO to entertain and consider such claim in terms of the judgment of the Hon’ble ITA Nos.1927 to 1931/Chny/2025 The Institute of Chartered Shipbrokers :- 17 -: jurisdictional High Court in the case of CIT Vs Abhinitha Foundation (P.) Ltd [2017] 396 ITR 251 (Mad). 13. In the result, all the appeals filed by the assessee are allowed in terms of our order as above. Order pronounced on 29th day of September, 2025 at Chennai. (मनु कुमार िग"र) (जगदीश) (Manu Kumar Giri) (Jagadish) "ाियक सद / Judicial Member लेखा सद"य लेखा सद"य /Accountant Member लेखा लेखा सद"य सद"य चे"नई/Chennai, "दनांक/Dated: 29th Sep…

The Insitute of Chartered Shipbrokers, Chennai vs. ITO, Exemptions Ward-2, Chennai

In the result, all the appeals filed by the assessee are allowed in terms of our order as above

ITA 1929/CHNY/2025[2010-11]Status: DisposedITAT Chennai29 Sept 2025AY 2010-11

Bench: Shri Manu Kumar Giri & Shri Jagadishआयकर अपील सं./Ita Nos.1927, 1928, 1929, 1930 & 1931/Chny/2025 िनधा=रण वष= /Assessment Years: 2007-08, 2008-09, 2010-11, 2012-13 & 2013-14

For Appellant: Shri Y. Sridhar, FCAFor Respondent: Ms. R. Anitha, Addl. CIT

Section 11Section 11(1)Section 12ASection 2(15)

…e direct the AO to entertain and consider such claim in terms of the judgment of the Hon’ble ITA Nos.1927 to 1931/Chny/2025 The Institute of Chartered Shipbrokers :- 17 -: jurisdictional High Court in the case of CIT Vs Abhinitha Foundation (P.) Ltd [2017] 396 ITR 251 (Mad). 13. In the result, all the appeals filed by the assessee are allowed in terms of our order as above. Order pronounced on 29th day of September, 2025 at Chennai. (मनु कुमार िग"र) (जगदीश) (Manu Kumar Giri) (Jagadish) "ाियक सद / Judicial Member लेखा सद"य लेखा सद"य /Accountant Member लेखा लेखा सद"य सद"य चे"नई/Chennai, "दनांक/Dated: 29th Sep…

M/S. the Institute of Chartered Shipbrokers, Chennai vs. ITO, Exemptions Ward-3, Chennai

In the result, all the appeals filed by the assessee are allowed in terms of our order as above

ITA 1928/CHNY/2025[2008-09]Status: DisposedITAT Chennai29 Sept 2025AY 2008-09

Bench: Shri Manu Kumar Giri & Shri Jagadishआयकर अपील सं./Ita Nos.1927, 1928, 1929, 1930 & 1931/Chny/2025 िनधा=रण वष= /Assessment Years: 2007-08, 2008-09, 2010-11, 2012-13 & 2013-14

For Appellant: Shri Y. Sridhar, FCAFor Respondent: Ms. R. Anitha, Addl. CIT

Section 11Section 11(1)Section 12ASection 2(15)

…e direct the AO to entertain and consider such claim in terms of the judgment of the Hon’ble ITA Nos.1927 to 1931/Chny/2025 The Institute of Chartered Shipbrokers :- 17 -: jurisdictional High Court in the case of CIT Vs Abhinitha Foundation (P.) Ltd [2017] 396 ITR 251 (Mad). 13. In the result, all the appeals filed by the assessee are allowed in terms of our order as above. Order pronounced on 29th day of September, 2025 at Chennai. (मनु कुमार िग"र) (जगदीश) (Manu Kumar Giri) (Jagadish) "ाियक सद / Judicial Member लेखा सद"य लेखा सद"य /Accountant Member लेखा लेखा सद"य सद"य चे"नई/Chennai, "दनांक/Dated: 29th Sep…

M/S. the Institute of Chartered Shipbrokers, Chennai vs. ITO, Exmeptions Ward-1, Chennai

In the result, all the appeals filed by the assessee are allowed in terms of our order as above

ITA 1927/CHNY/2025[2007-08]Status: DisposedITAT Chennai29 Sept 2025AY 2007-08

Bench: Shri Manu Kumar Giri & Shri Jagadishआयकर अपील सं./Ita Nos.1927, 1928, 1929, 1930 & 1931/Chny/2025 िनधा=रण वष= /Assessment Years: 2007-08, 2008-09, 2010-11, 2012-13 & 2013-14

For Appellant: Shri Y. Sridhar, FCAFor Respondent: Ms. R. Anitha, Addl. CIT

Section 11Section 11(1)Section 12ASection 2(15)

…e direct the AO to entertain and consider such claim in terms of the judgment of the Hon’ble ITA Nos.1927 to 1931/Chny/2025 The Institute of Chartered Shipbrokers :- 17 -: jurisdictional High Court in the case of CIT Vs Abhinitha Foundation (P.) Ltd [2017] 396 ITR 251 (Mad). 13. In the result, all the appeals filed by the assessee are allowed in terms of our order as above. Order pronounced on 29th day of September, 2025 at Chennai. (मनु कुमार िग"र) (जगदीश) (Manu Kumar Giri) (Jagadish) "ाियक सद / Judicial Member लेखा सद"य लेखा सद"य /Accountant Member लेखा लेखा सद"य सद"य चे"नई/Chennai, "दनांक/Dated: 29th Sep…

Earc Trust - SC 135, Mumbai vs. Income Tax Officer - Ward 22(3)(1), Parimal Chamber

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

ITA 3283/MUM/2025[2023-24]Status: DisposedITAT Mumbai28 Aug 2025AY 2023-24

Bench: Shri Sandeep Singh Karhailshri Girish Agrawalearc Trust –Sc 135 1St Floor, Edelweiss House, Off Cst Road, Kalina, ............... Appellant Santacruz-East V/S Income Tax Officer, ……………… Respondent Ward-22(3)(1), Piramal Chamber Mumbai

For Appellant: Shri Rajesh Kalyani/Ajay DhootFor Respondent: Shri Bhagirath Ramawat, Sr.DR

Section 10Section 115Section 115TSection 143(1)Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL “K(SMC)” BENCH, MUMBAI BEFORE SHRI SANDEEP SINGH KARHAIL, ACCOUNTANT MEMBER SHRI GIRISH AGRAWAL, JUDICIAL MEMBER EARC Trust –SC 135 1st Floor, Edelweiss House, Off CST Road, Kalina, ............... Appellant Santacruz-East v/s Income Tax Officer, ……………… Respondent Ward-22(3)(1), Piramal Chamber Mumbai Assessee by : Shri Rajesh Kalyani/Ajay Dhoot Revenue by : Shri Bhagirath Ramawat, Sr.DR Date of Hearing – 26/08/2025 Date of Order - 28/08/2025 O R D E R PER SANDEEP SINGH KARHAIL, J.M. The assessee has filed the present appeal against the impugned order dated 29/03/2025, pas…

Dr.Rangasamy Sudha, Erode vs. ITO, Ward 1(1), Erode

In the result the appeal of the assessee is partly allowed

ITA 1007/CHNY/2025[2023-24]Status: DisposedITAT Chennai05 Aug 2025AY 2023-24

Bench: Shri Manu Kumar Giri & Shri S.R.Raghunathaआयकर अपील सं./Ita No.:1007/Chny/2025 धनिाारण वर्ा / Assessment Year: 2023-24 The Income-Tax Officer, Dr. Rangasamy Sudha, 448, Maragathavalli Hospital, Vs. Ward 1(1), Erode. E.V.N. Road, Erode – 638 009. [Pan:Ajcps-0749-R] (अपीलाथी/Appellant) (प्रत्यथी/Respondent) अपीलाथी की ओर से/Appellant By : Shri. Manickasundaram, Advocate प्रत्यथी की ओर से/Respondent By : Ms. Gouthami Manivasagam, Jcit. सुनवाई की तारीख/Date Of Hearing : 03.07.2025 घोर्णा की तारीख/Date Of Pronouncement : 05.08.2025 आदेश /O R D E R Per S. R. Raghunatha, Am :

For Appellant: Shri. Manickasundaram, AdvocateFor Respondent: Ms. Gouthami Manivasagam, JCIT

Section 115BSection 139Section 143(1)Section 80CSection 80T

…eduction made before the FAA has to be entertained by him. We rely on the judgments rendered by the Hon'ble Supreme Court in the case of Goetze (India) Ltd v CIT [2006] 284 ITR 323 (SC), Hon’ble Madras High Court in CIT v Abhinitha Foundation (P.) Ltd. [2017] 396 ITR 251 (Mad.) and Ramco :-3-: ITA. Nos:1007/Chny/2025 Cements Ltd. v DCIT [2015] 373 ITR 146 (Mad.), Hon’ble Bombay High Court in CIT v Pruthvi Brokers & Shareholders Private Ltd [2012] 349 ITR 336 (Bom.), Hon’ble Delhi High Court in CIT v Jai Parabolic Springs Ltd (2008) 306 ITR 42 (Del.), and the Mumbai Bench of the Tribunal in Chicago Pneumatic In…

K 113 Kugalur Primary Agricultural Coop Credit Society, Kugalur, Gobi Tk vs. The Deputy Commissioner of Income Tax CPC, Bangalore

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

ITA 99/CHNY/2025[2018-19]Status: DisposedITAT Chennai02 Jul 2025AY 2018-19

Bench: Shri George George K

For Appellant: Ms. R. Reshma, AdvocateFor Respondent: Shri Ashwin D Gowda, JCIT

Section 139(1)Section 143(1)Section 250Section 80Section 80PSection 80P(2)(a)

…f the assessee stating that assessee never made the claim of deduction u/s.80P(2)(a)(i) of the Act in its return filed for the relevant assessment year. 8. The Hon’ble Madras High Court in the case of CIT vs. Abhinitha Foundation (P) Ltd., reported in [2017] 396 ITR 251 (Madras) considered the judgment of Hon’ble Supreme Court in the case of Goetze (India) Ltd., (supra). The Hon’ble High Court after quoting the relevant part of Hon’ble Supreme Court judgment in the case of Goetze (India) Ltd., held that power to consider a new claim not claimed in ROI does not impinge the power of appellate authority. In the ins…

Manapuram Finance Ltd, Thrissur vs. ACIT, Circle-1(1), Thrissur

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

ITA 145/COCH/2024[2015-2016]Status: DisposedITAT Cochin27 May 2025AY 2015-2016

Bench: Shri Inturi Rama Rao & Shri Sandeep Singh Karhailassessment Year : 2015-16 Manappuram Finance Ltd., Acit, Circle-1(1) Iv/470A(Old), Thrissur W638A(New), Vs. Manappuram House, Valapad P.O. Thrissur-680567 Pan : Aabcm6882E (Appellant) (Respondent) For Assessee : None For Revenue : Shri Sanjit Kumar Das, Cit-Dr (Heard In Hybrid Bench) Date Of Hearing : 26-03-2025 Date Of Pronouncement : 27-05-2025 O R D E R

For Appellant: NONEFor Respondent: Shri Sanjit Kumar Das, CIT-DR

Section 142(1)Section 143(2)Section 143(3)Section 250

…2012] 349 ITR 336 (Bom.),have held that the appellate authority can entertain a fresh claim made by the assessee.We find that similar findings have been rendered by the Hon’ble Madras High Court in CIT vs. Abhinitha Foundation (P.) Ltd., 6 reported in [2017] 396 ITR 251 (Madras). Therefore, we are of the considered view that the learned CIT(A) erred in rejecting the prayer of the assessee for the admission of additional grounds of appeal. 9. From the perusal of the assessee’s submissions in support of the additional grounds of appeal, we find that the assessee claimed that the interest accrued on gold loans amo…

Dy.Commissioner of Income Tax, Central Circle-1, Aurangabad vs. Siddhi Vinayak Construction, Aurangabad

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

ITA 988/PUN/2024[2020-21]Status: DisposedITAT Pune24 Apr 2025AY 2020-21

Bench: Shri R. K. Panda & Ms. Astha Chandraassessment Year : 2020-21

For Appellant: Shri Shubham N RathiFor Respondent: Shri Ajay Kumar Keshari - CIT

Section 115JSection 139(1)Section 80I

…entertainable even if same is not claimed in original return of income nor assessee has filed revised return of income to make such claim. 8. Referring to the decision of Hon’ble Madras High Court in the case of CIT vs. Abhinitha Foundation (P.) Ltd. (2017) 396 ITR 251 (Mad), he submitted that the Hon’ble High Court in the said decision has held that even if a claim made by assessee-company does not form part of original return or even revised return, it can still be considered by Assessing Officer as well as appellate authorities, if relevant material is available on record. He also relied on the decision of H…