Commissioner of Income Tax v. Bhopal Sugar Industries Ltd. (233 ITR 429)

Q: What is Commissioner of Income Tax v. Bhopal Sugar Industries Ltd. authority for?

Where all relevant facts are on record, an assessee can make a claim for deduction or exemption for the first time before the Income Tax Appellate Tribunal.

Q: How many judgments cite Commissioner of Income Tax v. Bhopal Sugar Industries Ltd.?

14 judgments on BharatTax cite Commissioner of Income Tax v. Bhopal Sugar Industries Ltd. (233 ITR 429), spanning 2015 to 2022.

Indian Sulphacid Industries Limited, New Delhi vs. DCIT, Circle, Kurukshetra

ITA 296/CHANDI/2020[2016-17]Status: HeardITAT Chandigarh15 Dec 2022AY 2016-17

Bench: Smt. Diva Singh & Shri Vikram Singh Yadav

For Appellant: Sh.Pariskhit Aggarwal, CA and Sh. Sunny Jain, CAFor Respondent: Sh. Vivek Nangia, CIT DR

…f an issue for which all facts are on record, an assessee can make claim of deduction/ exemption for first time even before the Tribunal: • CIT Vs. Pruthvi Brokers & Shareholders (P) Ltd [2012] 349 ITR 336 (Mum.) • CIT Vs. Bhopal Sugar Industries Ltd. [1998] 233 ITR 429 ITA No. 296-Chd-2020 - Indian Sulphacid Industries Limited, New Delhi 6 • Steel Ingots (P) Ltd [1996] 135 CTR 379 (M.P.) • CIT Vs. Sam Global Securities Ltd. [2013] ITA 214/2013 (Del.) 9. It was further submitted that to decide an issue judiciously, in respect of which all facts are on record, it is duty of the Tribunal to deal with all angles…

Sharp Designers and Engineers India Pvt.Ltd, Pune vs. Assistant Commissioner of Income-Tax, Circle - 9, Pune

Appeal is dismissed in above terms

ITA 3083/PUN/2017[2014-15]Status: DisposedITAT Pune10 May 2022AY 2014-15

Bench: Shri S.S.Godara, Jm & Shri Dr. Dipak P. Ripote, Am आयकर अपीऱ सं. / Ita No.3083/Pun/2017 ननधधारण वषा / Assessment Year : 2014-15 Sharp Designers & Engineers India P.Ltd., Office No.14, A Wing, 1St Floor, Mahalaxmi Heights, S.No. 32/7, 32/8, 33/4, Pune Mumbai Road, Near „Key Hotel‟ , Pimpri, Pune- 411 018. .......अपऩलधथी / Appellant Pan : Aaack7637E बनधम / V/S. ……प्रत्यथी / Respondent Acit, Circle 9, Akurdi, Pune Assessee By : Shri Kishor B. Phadke Revenue By : Shri S. P. Walimbe

For Appellant: Shri Kishor B. PhadkeFor Respondent: Shri S. P. Walimbe

Section 143(3)Section 80I

…reholders Pvt. Ltd (2012) 349 ITR 0336 (Bom.) b) National Thermal Power Co. Ltd V/s. CIT 220 ITR 383 (SC) c) CIT V/s. Prabhu Steel Industries Pvt. Ltd 171 ITR 530 (Bombay) d) Steel Ingots V/s. CIT, 86 Taxman 440 (MP) e) CIT V/s. Bhopal Sugar Industries Ltd. 233 ITR 429 (MP) f) CIT V/s.Motor Industries Company Ltd. 229 ITR 137 (Karn.) 6. I have duly considered the above submissions of the appellant. The CBDT Circular relied upon by the appellant, is dated 11/04/1955, hence it is a very old Circular, and various cases have been decided since then, regarding the admissibility of claims which are otherwise not mad…

Deputy Commissioner of Income Tax 1 (1), Indore vs. M/S Agrawal Coal Corp. Pvt. Ltd., Indore

In the result all the three appeals of the revenue are

ITA 803/IND/2018[2014-15]Status: DisposedITAT Indore28 Nov 2019AY 2014-15

Bench: Hon’Ble Kul Bharat & Hon’Ble Manish Borad

Section 143(3)Section 14A

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE HON’BLE KUL BHARAT, JUDICIAL MEMBER AND HON’BLE MANISH BORAD, ACCOUNTANT MEMBER ITA Nos. 801 to 803/Ind/2018 Assessment Years 2012-13 to 2014-15 DCIT 1(1) M/s. Agrawal Coal Corporation Indore Vs. Pvt.Ltd, 5, Yashwant Niwas Road, Indore (Revenue) (Respondent ) PAN No. AACCA8468K ITA Nos. 778/Ind/2018 & C.O.No.23 & 24/Ind/2019 Assessment Years 2013-14 & 2014-15 M/s. Agrawal Coal Corporation DCIT 1(1) Pvt.Ltd, Vs. Indore 5, Yashwant Niwas Road, Indore (Appellant) (Respondent ) PAN No. AACCA8468K Revenue by…

DCIT !(1) Indore, Indore vs. Agrawal Coal Corporation (P) Ltd., Indore

In the result all the three appeals of the revenue are

ITA 802/IND/2018[2013-14]Status: DisposedITAT Indore28 Nov 2019AY 2013-14

Bench: Hon’Ble Kul Bharat & Hon’Ble Manish Borad

Section 143(3)Section 14A

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE HON’BLE KUL BHARAT, JUDICIAL MEMBER AND HON’BLE MANISH BORAD, ACCOUNTANT MEMBER ITA Nos. 801 to 803/Ind/2018 Assessment Years 2012-13 to 2014-15 DCIT 1(1) M/s. Agrawal Coal Corporation Indore Vs. Pvt.Ltd, 5, Yashwant Niwas Road, Indore (Revenue) (Respondent ) PAN No. AACCA8468K ITA Nos. 778/Ind/2018 & C.O.No.23 & 24/Ind/2019 Assessment Years 2013-14 & 2014-15 M/s. Agrawal Coal Corporation DCIT 1(1) Pvt.Ltd, Vs. Indore 5, Yashwant Niwas Road, Indore (Appellant) (Respondent ) PAN No. AACCA8468K Revenue by…

Deputy Commissioner of Income Tax 1, Indore vs. M/S Agrawal Coal Corp. Pvt. Ltd., Indore

In the result all the three appeals of the revenue are

ITA 801/IND/2018[2012-13]Status: DisposedITAT Indore28 Nov 2019AY 2012-13

Bench: Hon’Ble Kul Bharat & Hon’Ble Manish Borad

Section 143(3)Section 14A

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE HON’BLE KUL BHARAT, JUDICIAL MEMBER AND HON’BLE MANISH BORAD, ACCOUNTANT MEMBER ITA Nos. 801 to 803/Ind/2018 Assessment Years 2012-13 to 2014-15 DCIT 1(1) M/s. Agrawal Coal Corporation Indore Vs. Pvt.Ltd, 5, Yashwant Niwas Road, Indore (Revenue) (Respondent ) PAN No. AACCA8468K ITA Nos. 778/Ind/2018 & C.O.No.23 & 24/Ind/2019 Assessment Years 2013-14 & 2014-15 M/s. Agrawal Coal Corporation DCIT 1(1) Pvt.Ltd, Vs. Indore 5, Yashwant Niwas Road, Indore (Appellant) (Respondent ) PAN No. AACCA8468K Revenue by…

M/S Agrawal Coal Corp. Pvt. Ltd., Indore vs. Deputy Commissioner of Income Tax 1, Indore

In the result all the three appeals of the revenue are

ITA 778/IND/2018[2012-13]Status: DisposedITAT Indore28 Nov 2019AY 2012-13

Bench: Hon’Ble Kul Bharat & Hon’Ble Manish Borad

Section 143(3)Section 14A

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE HON’BLE KUL BHARAT, JUDICIAL MEMBER AND HON’BLE MANISH BORAD, ACCOUNTANT MEMBER ITA Nos. 801 to 803/Ind/2018 Assessment Years 2012-13 to 2014-15 DCIT 1(1) M/s. Agrawal Coal Corporation Indore Vs. Pvt.Ltd, 5, Yashwant Niwas Road, Indore (Revenue) (Respondent ) PAN No. AACCA8468K ITA Nos. 778/Ind/2018 & C.O.No.23 & 24/Ind/2019 Assessment Years 2013-14 & 2014-15 M/s. Agrawal Coal Corporation DCIT 1(1) Pvt.Ltd, Vs. Indore 5, Yashwant Niwas Road, Indore (Appellant) (Respondent ) PAN No. AACCA8468K Revenue by…

M/S. Chitrakoot Merchandise Pvt. Ltd., New Delhi vs. DCIT, New Delhi

In the result, both the Appeals filed by the Assessee stand allowed

ITA 6802/DEL/2013[2004-05]Status: DisposedITAT Delhi31 May 2017AY 2004-05

Bench: Shri H.S. Sidhu & Shri O.P. Kant

For Appellant: Sh. Sudesh Garg, AdvFor Respondent: Sh. Naveen Chandra, CIT(DR)

Section 127Section 132Section 139Section 143(2)Section 144Section 153CSection 68

…t. National Thermal Power Co.Ltd. Vs. C.I.T., 229 ITR 383 (SC) Jute Corporation of India Ltd. v. CIT (1991) 187 ITR 688 Sayaji Mills Ltd. (1974) 94 ITR 26 (Guj.) Steel Ingots (P.) Ltd. Vs. C.I.T., 86 Taxman 440 (MP) C.I.T. Vs. Bhopal Sugar Industries Ltd., 233 ITR 429 (MP) Ramlal V/s. Rewa Coalfields Ltd. AIR 162 S.C.361 Navnitlal C. Zaveri V/s. K K Sent, ACIT Bombay 56 ITR 198 (S.C) Chokshi Metal Refinery V/s. CIT 107 ITR 63 (Guj) CIT v. Jai Parbolic Springs Ltd. (2008) 306 ITR 42 (Del.) 8 CIT v. Natraj Stationery Products (P) Ltd., (2009) 312 ITR 222 CIT v. Rose Services Apartment India P. Ltd., [20…

M/S. Chitrakoot Merchandise Pvt. Ltd., New Delhi vs. DCIT, New Delhi

In the result, both the Appeals filed by the Assessee stand allowed

ITA 6801/DEL/2013[2003-04]Status: DisposedITAT Delhi31 May 2017AY 2003-04

Bench: Shri H.S. Sidhu & Shri O.P. Kant

For Appellant: Sh. Sudesh Garg, AdvFor Respondent: Sh. Naveen Chandra, CIT(DR)

Section 127Section 132Section 139Section 143(2)Section 144Section 153CSection 68

…t. National Thermal Power Co.Ltd. Vs. C.I.T., 229 ITR 383 (SC) Jute Corporation of India Ltd. v. CIT (1991) 187 ITR 688 Sayaji Mills Ltd. (1974) 94 ITR 26 (Guj.) Steel Ingots (P.) Ltd. Vs. C.I.T., 86 Taxman 440 (MP) C.I.T. Vs. Bhopal Sugar Industries Ltd., 233 ITR 429 (MP) Ramlal V/s. Rewa Coalfields Ltd. AIR 162 S.C.361 Navnitlal C. Zaveri V/s. K K Sent, ACIT Bombay 56 ITR 198 (S.C) Chokshi Metal Refinery V/s. CIT 107 ITR 63 (Guj) CIT v. Jai Parbolic Springs Ltd. (2008) 306 ITR 42 (Del.) 8 CIT v. Natraj Stationery Products (P) Ltd., (2009) 312 ITR 222 CIT v. Rose Services Apartment India P. Ltd., [20…

M/S. Global Televenture Ltd., New Delhi vs. DCIT, New Delhi

In the result, all the 4 Appeals filed by the Assessee stand allowed

ITA 1341/DEL/2014[2004-05]Status: DisposedITAT Delhi07 Apr 2017AY 2004-05

Bench: Shri H.S. Sidhu & Shri O.P. Kant

For Appellant: Sh. Sudesh Garg, AdvFor Respondent: Sh. A.K.Saroha, CIT(DR)

Section 132Section 14ASection 68

…t. National Thermal Power Co.Ltd. Vs. C.I.T., 229 ITR 383 (SC) Jute Corporation of India Ltd. v. CIT (1991) 187 ITR 688 Sayaji Mills Ltd. (1974) 94 ITR 26 (Guj.) Steel Ingots (P.) Ltd. Vs. C.I.T., 86 Taxman 440 (MP) C.I.T. Vs. Bhopal Sugar Industries Ltd., 233 ITR 429 (MP) Ramlal V/s. Rewa Coalfields Ltd. AIR 162 S.C.361 Navnitlal C. Zaveri V/s. K K Sent, ACIT Bombay 56 ITR 198 (S.C) Chokshi Metal Refinery V/s. CIT 107 ITR 63 (Guj) CIT v. Jai Parbolic Springs Ltd. (2008) 306 ITR 42 (Del.) CIT v. Natraj Stationery Products (P) Ltd., (2009) 312 ITR 222 CIT v. Rose Services Apartment India P. Ltd., [2010…

M/S. Global Heritage Venture Ltd., New Delhi vs. DCIT, New Delhi

In the result, all the 4 Appeals filed by the Assessee stand allowed

ITA 1336/DEL/2014[2004-05]Status: DisposedITAT Delhi07 Apr 2017AY 2004-05

Bench: Shri H.S. Sidhu & Shri O.P. Kant

For Appellant: Sh. Sudesh Garg, AdvFor Respondent: Sh. A.K.Saroha, CIT(DR)

Section 132Section 14ASection 68

…t. National Thermal Power Co.Ltd. Vs. C.I.T., 229 ITR 383 (SC) Jute Corporation of India Ltd. v. CIT (1991) 187 ITR 688 Sayaji Mills Ltd. (1974) 94 ITR 26 (Guj.) Steel Ingots (P.) Ltd. Vs. C.I.T., 86 Taxman 440 (MP) C.I.T. Vs. Bhopal Sugar Industries Ltd., 233 ITR 429 (MP) Ramlal V/s. Rewa Coalfields Ltd. AIR 162 S.C.361 Navnitlal C. Zaveri V/s. K K Sent, ACIT Bombay 56 ITR 198 (S.C) Chokshi Metal Refinery V/s. CIT 107 ITR 63 (Guj) CIT v. Jai Parbolic Springs Ltd. (2008) 306 ITR 42 (Del.) CIT v. Natraj Stationery Products (P) Ltd., (2009) 312 ITR 222 CIT v. Rose Services Apartment India P. Ltd., [2010…

M/S. Global Heritage Venture Ltd., New Delhi vs. DCIT, New Delhi

In the result, all the 4 Appeals filed by the Assessee stand allowed

ITA 1335/DEL/2014[2003-04]Status: DisposedITAT Delhi07 Apr 2017AY 2003-04

Bench: Shri H.S. Sidhu & Shri O.P. Kant

For Appellant: Sh. Sudesh Garg, AdvFor Respondent: Sh. A.K.Saroha, CIT(DR)

Section 132Section 14ASection 68

…t. National Thermal Power Co.Ltd. Vs. C.I.T., 229 ITR 383 (SC) Jute Corporation of India Ltd. v. CIT (1991) 187 ITR 688 Sayaji Mills Ltd. (1974) 94 ITR 26 (Guj.) Steel Ingots (P.) Ltd. Vs. C.I.T., 86 Taxman 440 (MP) C.I.T. Vs. Bhopal Sugar Industries Ltd., 233 ITR 429 (MP) Ramlal V/s. Rewa Coalfields Ltd. AIR 162 S.C.361 Navnitlal C. Zaveri V/s. K K Sent, ACIT Bombay 56 ITR 198 (S.C) Chokshi Metal Refinery V/s. CIT 107 ITR 63 (Guj) CIT v. Jai Parbolic Springs Ltd. (2008) 306 ITR 42 (Del.) CIT v. Natraj Stationery Products (P) Ltd., (2009) 312 ITR 222 CIT v. Rose Services Apartment India P. Ltd., [2010…

M/S. Global Realty Creations Ltd., New Delhi vs. DCIT, New Delhi

In the result, all the 4 Appeals filed by the Assessee stand allowed

ITA 1245/DEL/2014[2005-06]Status: DisposedITAT Delhi07 Apr 2017AY 2005-06

Bench: Shri H.S. Sidhu & Shri O.P. Kant

For Appellant: Sh. Sudesh Garg, AdvFor Respondent: Sh. A.K.Saroha, CIT(DR)

Section 132Section 14ASection 68

…t. National Thermal Power Co.Ltd. Vs. C.I.T., 229 ITR 383 (SC) Jute Corporation of India Ltd. v. CIT (1991) 187 ITR 688 Sayaji Mills Ltd. (1974) 94 ITR 26 (Guj.) Steel Ingots (P.) Ltd. Vs. C.I.T., 86 Taxman 440 (MP) C.I.T. Vs. Bhopal Sugar Industries Ltd., 233 ITR 429 (MP) Ramlal V/s. Rewa Coalfields Ltd. AIR 162 S.C.361 Navnitlal C. Zaveri V/s. K K Sent, ACIT Bombay 56 ITR 198 (S.C) Chokshi Metal Refinery V/s. CIT 107 ITR 63 (Guj) CIT v. Jai Parbolic Springs Ltd. (2008) 306 ITR 42 (Del.) CIT v. Natraj Stationery Products (P) Ltd., (2009) 312 ITR 222 CIT v. Rose Services Apartment India P. Ltd., [2010…

Joint Commissioner of Income Tax, Bangalore vs. M/S State Bank of Mysore, H Ead Office, Bangalore

In the result, the assessee's appeals for Assessment Years 2006-07 to 2008-09 are allowed and Revenue’s appeals for Assessment Years 2006-07 and 2008-09 are dismissed

ITA 1079/BANG/2014[2008-09]Status: DisposedITAT Bangalore11 Sept 2015AY 2008-09

Bench: Shri George George K & Shri Jason P. Boazi.T. A. Nos.1079 & 1080/Bang/2014 (Assessment Years : 2006-07 & 2008-09)

For Appellant: Shri K.R. Vasudevan, AdvocateFor Respondent: Shri E.S. Nagendra Prasad, CIT (D.R)

Section 143(3)Section 271(1)(c)Section 274Section 36(1)(viia)

…ry litigation is justice and as such technicality should not be 12 permitted to prevail as a speed breaker in the case of dispension of justice. Similar view has been taken by the Hon’ble High Court of Madhya Pradesh in the case of Bhopal Sugar Mills Limited; 233 ITR 429 wherein it was held that there is no prohibition on the power of the Tribunal to entertain an additional ground which according to the Tribunal arises in the matter and for just decision of the case. In view of the above discussion and decision of the Hon’ble Supreme Court in the case of National Thermal Power (supra) and the latest decision of t…

Shri. E. Krishnappa, Bangalore vs. ITO, Bangalore

In the result, the assessee's appeal for Assessment Years 2007-08 to 2009-10 are allowed

ITA 313/BANG/2014[2007-08]Status: DisposedITAT Bangalore14 Aug 2015AY 2007-08

For Appellant: Shri Narendra Sharma, AdvocateFor Respondent: Dr.P.K. Srihari, Addl. CIT (D.R.)

Section 133ASection 143(2)Section 147Section 148Section 200Section 250Section 271(1)(c)Section 274

…ry litigation is justice and as such technicality should not be 12 permitted to prevail as a speed breaker in the case of dispension of justice. Similar view has been taken by the Hon’ble High Court of Madhya Pradesh in the case of Bhopal Sugar Mills Limited; 233 ITR 429 wherein it was held that there is no prohibition on the power of the Tribunal to entertain an additional ground which according to the Tribunal arises in the matter and for just decision of the case. In view of the above discussion and decision of the Hon’ble Supreme Court in the case of National Thermal Power (supra) and the latest decision of t…

Commissioner of Income Tax v. Bhopal Sugar Industries Ltd.

What is Commissioner of Income Tax v. Bhopal Sugar Industries Ltd. authority for?

Also referred to as

Judgments citing Commissioner of Income Tax v. Bhopal Sugar Industries Ltd.

Indian Sulphacid Industries Limited, New Delhi vs. DCIT, Circle, Kurukshetra

Sharp Designers and Engineers India Pvt.Ltd, Pune vs. Assistant Commissioner of Income-Tax, Circle - 9, Pune

Deputy Commissioner of Income Tax 1 (1), Indore vs. M/S Agrawal Coal Corp. Pvt. Ltd., Indore

DCIT !(1) Indore, Indore vs. Agrawal Coal Corporation (P) Ltd., Indore

Deputy Commissioner of Income Tax 1, Indore vs. M/S Agrawal Coal Corp. Pvt. Ltd., Indore

M/S Agrawal Coal Corp. Pvt. Ltd., Indore vs. Deputy Commissioner of Income Tax 1, Indore

M/S. Chitrakoot Merchandise Pvt. Ltd., New Delhi vs. DCIT, New Delhi

M/S. Chitrakoot Merchandise Pvt. Ltd., New Delhi vs. DCIT, New Delhi

M/S. Global Televenture Ltd., New Delhi vs. DCIT, New Delhi

M/S. Global Heritage Venture Ltd., New Delhi vs. DCIT, New Delhi

M/S. Global Heritage Venture Ltd., New Delhi vs. DCIT, New Delhi

M/S. Global Realty Creations Ltd., New Delhi vs. DCIT, New Delhi

Joint Commissioner of Income Tax, Bangalore vs. M/S State Bank of Mysore, H Ead Office, Bangalore

Shri. E. Krishnappa, Bangalore vs. ITO, Bangalore