Commissioner of Income-tax, Maharashtra v. G. M. Knitting Industries (P.) Ltd.

279 CTR 534Supreme Court of India2015#24306 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2022 to 2025.

Sections most often in play

Section 11 Section 12A Section 139(1)Section 143(1)Section 80G

Issues it is cited on

section 139(1)prescribed section 14 total income

Judgments citing Commissioner of Income-tax, Maharashtra v. G. M. Knitting Industries (P.) Ltd.

SHREE SUIGAM KHODADHOR PANJARA POLE,SURAT vs. ITO, EXEMPTION WARD, SURAT

In the result, appeal of the assessee is allowed

ITA 1278/SRT/2024[2019-20]Status: DisposedITAT Surat21 Apr 2025AY 2019-20

Bench: Shri Siddhartha Nautiyal & Shri Bijayananda Pruseth

For Appellant: Shri Sapnesh Sheth, C.AFor Respondent: Shri Mukesh Jain, Sr. DR

Section 11Section 119(2)(b)Section 12ASection 12A(1)(b)Section 143(1)Section 80Section 80G(5)

…n, avail the benefit of carry forward losses in the revised return of income). (ii) Besides the above, in the case of Commissioner of Income-tax, Maharashtra vs. G. M. Knitting Industries (P.) Ltd. [2016] 71 taxmann.com 35 (SC)/[2015] 376 ITR 456 (SC)/[2015] 279 CTR 534 (SC)[24-07-2015], Hon'ble Supreme Court held that even though necessary certificate in Form 10CCB along with return of income had not been filed but same was filed before final order of assessment was made, assessee was entitled to claim deduction under section 80-IB of the Act. Therefore, in light of the decision of Yokogawa Supreme Court (which…

THE WANKA VIVIDH KARYAKARI SEVA SAHKARI MANDALI LTD,TAPI vs. THE INCOME TAX OFFICER, WARD2 BARDOLI, BARDOLI

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

ITA 470/SRT/2023[2017-18]Status: DisposedITAT Surat13 Oct 2023AY 2017-18

Bench: Shri Pawan Singhआ.अ.सं./Ita No.470/Srt/2023 (Ay 2017-18) (Hearing In Physical Court) The Wanka Vividh Karyakari Seva Income Tax Officer, Sahkari Mandali Ltd. Ward-2, Bardoli, Income Vs At & Po Wanka, Taluka-Nizar, Tax Office, 2Nd Floor, Bsnl Tapi-394370 Building, Opp. Jalaram Akshaymodi40@Gmail.Com Temple, Station Road, Pan No: Aahft 1009 K Bardoli-394601 अपीलाथ"/Appellant ""थ" /Respondent

Section 142(1)Section 144Section 254(1)Section 80PSection 80P(2)(a)

…sessee failed to file return of income. To support his submissions, the Ld. AR for the assessee relied on the decision of Hon’ble Apex Court in the case of CIT vs. G.M. Knitting Industries (P.) Ltd. [2016] 71 taxmann.com 35 (SC)/[2015] 376 ITR 456 (SC)/[2015] 279 CTR 534 (SC) [24-07-2015] wherein it was held that filing of return of income is directly and not mandatory for claiming deduction under relevant Section of Chapter-VI-A (Section 80P). The making of claim because at the stage of assessment before completion of assessment, meets the directory requirement of making of claim in the return of income. 3. The…

SREE GOKULAM CHIT AND FINANCE CO. PVT. LTD.,CHENNAI vs. DY. COMMISSIONER INCOME TAX, CENTRAL CIRCLE-1(2), CHENNAI

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

ITA 765/CHNY/2022[2020-21]Status: DisposedITAT Chennai21 Dec 2022AY 2020-21

Bench: Shri Mahavir Singhand Shri G. Manjunatha

For Appellant: Shri N Arjunraj, CA for Shri S. Sridhar, AdvocateFor Respondent: Shri AR.V. Sreenivasan, Addl.CIT

Section 1Section 143(1)Section 36Section 36(1)(va)

…has extended the due date of fling the return of income for AY 2020-21 from 31.10.2020 to 15.02.2021. The assessee has highlighted the SC decision in the case of G.M. Knitting Industries Pvt Ltd ([2016] 71 taxmann.com 35 (SC) / (2015] 376 ITR 455 (SC) /(2015] 279 CTR 534 (SC)[24-07-2015] wherein additional depreciation was denied to the assessee on the ground that the assessee has failed to furnish Form 3AA along with the return of income. The facts of the said case is distinguishable to that of assessee's case since in the instant case, there is a specific Circular issued by the CBDT for condonation of delay in…