Goetze (India) Ltd. v. CIT

284 ITR 323Supreme Court of India2006#13 most cited

What is Goetze (India) Ltd. v. CIT authority for?

An assessee cannot raise a new claim or a claim not made in the original or revised return of income for the first time directly before the Assessing Officer during assessment proceedings.

1,842

judgments rely on this decision, according to BharatTax’s citation analysis of 367,347 Indian tax judgments — from 2008 to 2026.

Also referred to as

Goetze (India) Ltd v CIT · new claim by assessee · additional ground · revised return of income · section 139(5) · Assessing Officer powers · CIT(A) powers · ITAT powers · assessment proceedings · fresh claim · 284 ITR 323

Also reported as

157 Taxmann 1204 CTR 182157 Taxmann.com 1

Sections most often in play

Section 143(3)Section 14ASection 115JBSection 37(1)Section 147Section 153ASection 143(1)Section 250

Issues it is cited on

section 139(5)book profitssection 115jrevenue expendituresection 115jbcapital expendituredisallowance under section 14asection 32section 254section 37(1)transfer pricing adjustmentliable to tax

Judgments citing Goetze (India) Ltd. v. CIT

The Jute Corporation of India Ltd., Kolkata vs. DCIT Cir.-1, Kolkata

In the result, the appeals of the assessee are allowed for statistical purposes

ITA 2318/KOL/2016[2008-09]Status: DisposedITAT Kolkata30 Nov 2018AY 2008-09

Bench: Shri S. S. Godara, Jm & Dr. A.L.Saini, Am Acit, Circle 1(2), Kolkata Vs. The Jute Corporation Of India Ltd. Ayakar Bhawan, P-7, Chowringhee Hudco Building, 15N, Nellie Square, R.No.14, 7Th Floor, Kolkata – Sengupta Sarani, Kolkata-700 700 069. 087. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aabct 8820 B (अपीलाथ" /Assessee) (""यथ" / Respondent) ..

For Appellant: Shri B. Syam, FCAFor Respondent: Shri C. J. Singh, Sr. DR

…d been no claim made by the Assessee in its return of income? 2. Whether on the facts & in the circumstances of the case and in law, the Ld.CIT(A) was justified in ignoring the relevant judgement of the Hon’ble Supreme Court case in Goetze (India) Ltd. (2006) 157 Taxmann 1(SC)? 3. That it is prayed to set aside the order passed by the Ld. CIT(A)- 1 and restore the assessment order passed by the Assessing Officer in this case. 3 The Jute Corporation of India Ltd. I T A N o . 2 3 0 5 / K o l / 2 0 1 7 C . O N o . 2 5 / K o l / 2 0 1 8 A s s e s s m e n t Y e a r : 2 0 1 1 - 1 2 I T A N o . 2 3 1 8 / K o l / 2 0 1…

M/S, Acn Infotech (India) Pvtl Ltd., Visakhapatnam vs. The CIT (A), Visakhapatnam

In the result, the appeal of the assessee is allowed

ITA 79/VIZ/2017[2012-2013]Status: DisposedITAT Visakhapatnam28 Nov 2018AY 2012-2013

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.79/Viz/2017 (धििाारण िर्ा/Assessment Year:2012-2013) M/S Acn Infotech (India) Pvt. Ltd. Vs. Acit, Circle-1(1) D.No.9-14-3A, Visakhapatnam Balaji’S Mangalagiri Chambers Vip Road Visakhapatnam [Pan:Aafca7810A] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलार्थी की ओर से/ Appellant By : Shri G.V.N.Hari, Ar प्रत्यार्थी की ओर से/ Respondent By : Smt. Suman Malik, Dr सुनवाई की तारीख / Date Of Hearing : 14.11.2018 28.11.2018 घोषणा की तारीख/Date Of Pronouncement :

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Smt. Suman Malik, DR
Section 1Section 10Section 10ASection 10BSection 10B(1)Section 143(1)

…ok the similar view. Though the AO is not allowed to entertain the fresh claim, otherwise by the revised return of income, the Ld.CIT(A) is not barred from entertaining the fresh claim as held by the Hon’ble Supreme Court in the case of Goetze (India)Ltd., in 284 ITR 323. However, in instant case, the claim made by the assessee is not a fresh claim, it is only an alternate claim and the same is correct claim made by the assessee. The fact that the assessee has carried on the business from the SEZ unit was not 10 I.T.A. No.79 /Viz/2017 M/s ACN Infotech (India) Pvt. Ltd., Visakhapatnam disputed by the AO. The AO a…

Itc Limited, Kolkata vs. ACIT, RG-8, Kolkata

Appeal is dismissed

ITA 685/KOL/2014[2009-2010]Status: DisposedITAT Kolkata28 Nov 2018AY 2009-2010

Bench: Hon’Ble Shri S.S. Godara, Jm & Shri M.Balaganesh, Am ]

For Appellant: Shri Md. Usman, CIT DRFor Respondent: Shri J.P. Khaitan, Senior Counsel
Section 143(3)

…owing to complex legal position on the issue since the tribunal varying opinions leading to special bench (supra). Hon’ble Gujrat high court decision in CIT vs. Mitesh Impex 270 CTR 66 (Guj) has taken into account “NTPC” and Goetz (India) Ltd. vs. CIT (2006) 284 ITR 323 (SC) to hold that if a claim which is available in law is not raised either inadvertently or an account of erroneous plea of complex legal position, such a relief cannot be shut up for all the times to come merely because it is raised for the first time in appellate proceedings in absence of a revised return filed before the Assessing Officer. We…

DCIT, Cir-8, Kolkata vs. M/S Itc Limited, Kolkata

Appeal is dismissed

ITA 1267/KOL/2014[2009-2010]Status: DisposedITAT Kolkata28 Nov 2018AY 2009-2010

Bench: Hon’Ble Shri S.S. Godara, Jm & Shri M.Balaganesh, Am ]

For Appellant: Shri Md. Usman, CIT DRFor Respondent: Shri J.P. Khaitan, Senior Counsel
Section 143(3)

…owing to complex legal position on the issue since the tribunal varying opinions leading to special bench (supra). Hon’ble Gujrat high court decision in CIT vs. Mitesh Impex 270 CTR 66 (Guj) has taken into account “NTPC” and Goetz (India) Ltd. vs. CIT (2006) 284 ITR 323 (SC) to hold that if a claim which is available in law is not raised either inadvertently or an account of erroneous plea of complex legal position, such a relief cannot be shut up for all the times to come merely because it is raised for the first time in appellate proceedings in absence of a revised return filed before the Assessing Officer. We…

Iljin Automotive Private Limited, Kanchipuram vs. DCIT Company Circle 2 (3), Chennai

In the result, the assessee’s appeal is treated as partly allowed for

ITA 1232/CHNY/2018[2009-10]Status: DisposedITAT Chennai27 Nov 2018AY 2009-10

Bench: Shri N.R.S. Ganesan & Shri S. Jayaramanआयकर अपील सं/.I.T.A. No. 1232/Chny/2018 "नधा"रण वष"/Assessment Year : 2009-10 Iljin Automotive Private Limited, Deputy Commissioner Of Income Tax, Plot No. B1 & B2, Sipcot, Industrial Vs. Company Circle – 2(3), Park, Chennai – 600 034. Irungattukottai, Sriperumbudur, Kanchipuram, 602 105. [Pan: Aaaci 2641E] ("#यथ%/Respondent) (अपीलाथ"/Appellant)

For Appellant: Shri. M N Rangamani, CA
Section 32Section 32(1)Section 32(1)(iia)

…to be raised before the appellate authorities etc. Since, the facts on the basis of which the issues raised are on record at the :-4-: assessment proceedings itself, following the decision of the Supreme Court in the case of Goetze (India) Ltd. vs CIT (2006) 284 ITR 323 (SC), we deem it fit to remit this issue to the AO for a fresh examination. The AO is at full liberty to examine the claim and decide the issues in accordance with law. To this extent, the appeal is treated as partly allowed for statistical purposes. 6. In the result, the assessee’s appeal is treated as partly allowed for statistical purposes.…

M/S Gmr Energy Trading Limited, Bangalore vs. Deputy Commissioner of Income Tax Circle-3(1)(2), Bangalore

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

ITA 2065/BANG/2018[2015-16]Status: DisposedITAT Bangalore20 Nov 2018AY 2015-16

Bench: Shri N.V.Vasudevan & Shri Inturi Rama Raom/S.Gmr Energy Trading Ltd., 25/1, Skip House, Museum Road, Bengaluru-560 025. … Appellant Pan:Aadcg0771C Vs. Deputy Commissioner Of Income-Tax, Circle 3(1)(2), Bengaluru. … Respondent Appellant By : Shri Sunil Jain, Ca. Respondent By : Dr. P.V.Pradeep Kumar, Addl.Cit(Dr)

For Appellant: Shri Sunil Jain, CAFor Respondent: Dr. P.V.Pradeep Kumar, Addl.CIT(DR)
Section 115Section 251(1)(a)

…considered by the Assessing Officer. 3. Being aggrieved, an appeal was preferred before the ld.CIT(A) who, vide impugned order, had not allowed the claim placing reliance on the decision of the Hon’ble Supreme Court in the case of Goetze (India) Ltd. vs CIT (284 ITR 323)(SC). 4. Being aggrieved, the assessee is before us raising the following grounds of appeal: Page 3 of 7 5. The issue in the present appeal is whether the claim made during assessment proceedings can be considered by AO when no such claim was made in return of income, is covered by the decision of the co-ordinate bench of Delhi in the case of T…

M/S Kanoria Chemicals & Industries Ltd., Kolkata vs. DCIT, Cir-10, Kolkata

ITA 238/KOL/2015[2010-2011]Status: DisposedITAT Kolkata16 Nov 2018AY 2010-2011

Bench: Sri J. Sudhakar Reddy & Smt. Madhumita Roy]

Section 250

…r the Assessment Year 2010-11, the assessee claimed that the foreign exchange fluctuation gain of Rs.14,31,45,318/- cannot be subjected to tax. The Assessing Officer relied on the judgment of the Hon’ble Supreme Court in the case of Goetze (India) Ltd. vs CIT 284 ITR 323 SC and rejected the claim of the assessee. He also held that the provisions of Section 43A of the Act, are applicable. 6.3. On appeal the ld. CIT(A) followed his view for the Assessment Year 2009-10 and dismissed the assessee’s appeal. 7 I.T.A. No. 1880/Kol/2014 Assessment Year: 2009-10 I.T.A. No. 2086/Kol/2014 Assessment Year: 2009-10 I.T.A…

DCIT, Circle-10, Kolkata vs. M/S. Kanoria Chemicals & Industries Ltd., Kolkata

ITA 2086/KOL/2014[2009-2010]Status: DisposedITAT Kolkata16 Nov 2018AY 2009-2010

Bench: Sri J. Sudhakar Reddy & Smt. Madhumita Roy]

Section 250

…r the Assessment Year 2010-11, the assessee claimed that the foreign exchange fluctuation gain of Rs.14,31,45,318/- cannot be subjected to tax. The Assessing Officer relied on the judgment of the Hon’ble Supreme Court in the case of Goetze (India) Ltd. vs CIT 284 ITR 323 SC and rejected the claim of the assessee. He also held that the provisions of Section 43A of the Act, are applicable. 6.3. On appeal the ld. CIT(A) followed his view for the Assessment Year 2009-10 and dismissed the assessee’s appeal. 7 I.T.A. No. 1880/Kol/2014 Assessment Year: 2009-10 I.T.A. No. 2086/Kol/2014 Assessment Year: 2009-10 I.T.A…

M/S. Kanoria Chemicals & Industries Ltd., Kolkata vs. Addl. CIT, Range-10, Kolkata

ITA 1880/KOL/2014[2009-2010]Status: DisposedITAT Kolkata16 Nov 2018AY 2009-2010

Bench: Sri J. Sudhakar Reddy & Smt. Madhumita Roy]

Section 250

…r the Assessment Year 2010-11, the assessee claimed that the foreign exchange fluctuation gain of Rs.14,31,45,318/- cannot be subjected to tax. The Assessing Officer relied on the judgment of the Hon’ble Supreme Court in the case of Goetze (India) Ltd. vs CIT 284 ITR 323 SC and rejected the claim of the assessee. He also held that the provisions of Section 43A of the Act, are applicable. 6.3. On appeal the ld. CIT(A) followed his view for the Assessment Year 2009-10 and dismissed the assessee’s appeal. 7 I.T.A. No. 1880/Kol/2014 Assessment Year: 2009-10 I.T.A. No. 2086/Kol/2014 Assessment Year: 2009-10 I.T.A…

DCIT, Cir-10(1), Kolkata vs. Kanoria Chemicals & Industries Ltd., Kolkata

ITA 271/KOL/2015[2010-2011]Status: DisposedITAT Kolkata16 Nov 2018AY 2010-2011

Bench: Sri J. Sudhakar Reddy & Smt. Madhumita Roy]

Section 250

…r the Assessment Year 2010-11, the assessee claimed that the foreign exchange fluctuation gain of Rs.14,31,45,318/- cannot be subjected to tax. The Assessing Officer relied on the judgment of the Hon’ble Supreme Court in the case of Goetze (India) Ltd. vs CIT 284 ITR 323 SC and rejected the claim of the assessee. He also held that the provisions of Section 43A of the Act, are applicable. 6.3. On appeal the ld. CIT(A) followed his view for the Assessment Year 2009-10 and dismissed the assessee’s appeal. 7 I.T.A. No. 1880/Kol/2014 Assessment Year: 2009-10 I.T.A. No. 2086/Kol/2014 Assessment Year: 2009-10 I.T.A…

Euro Shoes Components Ltd, Vellore vs. ACIT, Vellore

In the result, both the appeals filed by the assessee are allowed for statistical purposes

ITA 1596/CHNY/2018[2014-15]Status: DisposedITAT Chennai07 Nov 2018AY 2014-15

Bench: Shri N.R.S. Ganesan & Shri A. Mohan Alankamonyआयकर अपील सं./Ita Nos.1595 & 1596/Chny/2018 "नधा"रण वष" / Assessment Years : 2013-14 & 2014-15 M/S Euro Shoe Components Ltd., The Assistant Commissioner Of No.478/30A, Coromandal Road, V. Income Tax, Sipcot, Ranipet – 632 403. Circle – 1, Vellore. Pan : Aabce 4723 G (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri A. Mahesh, FCAFor Respondent: Ms. Anita, JCIT
Section 40

…आयकर अपील"य अ"धकरण, ‘बी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी ए. मोहन अलंकामणी, लेखा सद"य केसम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI A. MOHAN ALANKAMONY, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.1595 & 1596/Chny/2018 "नधा"रण वष" / Assessment Years : 2013-14 & 2014-15 M/s Euro Shoe Components Ltd., The Assistant Commissioner of No.478/30A, Coromandal Road, v. Income Tax, SIPCOT, Ranipet – 632 403. Circle – 1, Vellore. PAN : AABCE 4723 G (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant by : Shri A. Mahesh,…

Euro Shoes Components Ltd, Vellore vs. ACIT, Vellore

In the result, both the appeals filed by the assessee are allowed for statistical purposes

ITA 1595/CHNY/2018[2013-14]Status: DisposedITAT Chennai07 Nov 2018AY 2013-14

Bench: Shri N.R.S. Ganesan & Shri A. Mohan Alankamonyआयकर अपील सं./Ita Nos.1595 & 1596/Chny/2018 "नधा"रण वष" / Assessment Years : 2013-14 & 2014-15 M/S Euro Shoe Components Ltd., The Assistant Commissioner Of No.478/30A, Coromandal Road, V. Income Tax, Sipcot, Ranipet – 632 403. Circle – 1, Vellore. Pan : Aabce 4723 G (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri A. Mahesh, FCAFor Respondent: Ms. Anita, JCIT
Section 40

…आयकर अपील"य अ"धकरण, ‘बी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी ए. मोहन अलंकामणी, लेखा सद"य केसम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI A. MOHAN ALANKAMONY, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.1595 & 1596/Chny/2018 "नधा"रण वष" / Assessment Years : 2013-14 & 2014-15 M/s Euro Shoe Components Ltd., The Assistant Commissioner of No.478/30A, Coromandal Road, v. Income Tax, SIPCOT, Ranipet – 632 403. Circle – 1, Vellore. PAN : AABCE 4723 G (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant by : Shri A. Mahesh,…

M/S. Honeywell Automation India Limited, Pune vs. ACIT, Circle-7, Pune

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

ITA 359/PUN/2013[2008-09]Status: DisposedITAT Pune02 Nov 2018AY 2008-09

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर अपील सं./ Ita No. 359/Pun/2013 िनधा#रण वष# / Assessment Year : 2008-09

For Appellant: Shri Kamal Sawhney & Ms. Rhea AmarFor Respondent: Shri Rajeev Kumar, CIT-DR
Section 10ASection 10A(7)Section 801ASection 80I

…ut giving any reasoning. Ground No.11 is relevant in this regard. 10. Before us, on the said issues, Ld. Counsel for the assessee submitted that the said rejection by the AO merely citing the Hon’ble Supreme Court’s judgment in the case of Goetz India Ltd. 284 ITR 323 (SC) is not sustainable. The judgment is relevant for the proposition that assessee is allowed to make additional claims by way of revised return of income before the AO. In this regard, Ld. Counsel for the assessee submitted that it is the duty of the AO to make the assessment in tune with the provisions of the Act which includes amended prov…

The Kangra Central Co-Op Bank Ltd vs. Joint Commisioner of Income Tax

In the result, appeal of the assessee is allowed

ITA 1412/CHANDI/2016[2011-12]Status: DisposedITAT Chandigarh31 Oct 2018AY 2011-12

Bench: The Cit(A) Who Also Rejected The Claim Holding That The Claim Had Not Been Made By Way Of Revised Return. The Ld. Ar Submitted That The Assessee Had Claimed The

For Appellant: Shri Ahwani Kumar,CAFor Respondent: Smt. Chanderkanta, Sr.DR
Section 43B

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ ‘ए’, च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH ‘A’ CHANDIGARH "ीमती "दवा "संह, "या"यक सद"य एवं, एवं "ीमती अ"नपूणा" गु"ता, लेखा सद"य BEFORE: SMT. DIVA SINGH, JM & SMT.ANNAPURNA GUPTA, AM आयकर अपील सं./ ITA No. 1412/CHD/2016 "नधा"रण वष" / Assessment Year : 2011-12 The Kangra Central Co-op बनाम The JCIT, Bank Ltd., Civil Lines, Palampur Range, VS Dharamshala, Distt.- Palampur (HP). Kangra(HP). "थायी लेखा सं./PAN No: AAAJT0749B अपीलाथ"/Appellant ""यथ"/Respondent "नधा"रती क" ओर से/Assessee by : Shri Ahwani Kumar,CA राज"व क" ओर से/ Revenue by : Smt. Chanderkanta…

D.C.I.T., Circle-6(1), Kolkata vs. M/S All Bank Finance Ltd., Kolkata

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

ITA 2144/KOL/2016[2009-10]Status: DisposedITAT Kolkata31 Oct 2018AY 2009-10

Bench: Shri P.M. Jagtap, Vice- & Shri S.S. Viswanethra Ravi, Jm] I.T.A. No. 2144/Kol/2016 Assessment Year: 2009-10 D.C.I.T, Cir-6(1), Kolkata..............................…………………………………........................Appellant P-7, Chowringhee Square, Kolkata – 700 069 M/S. All Bank Finance Ltd.....……………………………………………………....................Respondent 9/1, R.N. Mukherjee Road, Kolkata – 700 001. [Pan: Aacca 4014 D] Appearances By: Md. Usman, Cit, Dr Appearing On Behalf Of The Revenue. Shri Piyush Dey, Fca Appearing On Behalf Of The Assessee. Date Of Concluding The Hearing : September 24, 2018 Date Of Pronouncing The Order : October 31, 2018 Order

Section 115JSection 143(3)Section 154

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH ‘B’, KOLKATA [Before Shri P.M. Jagtap, Vice-President and Shri S.S. Viswanethra Ravi, JM] I.T.A. No. 2144/Kol/2016 Assessment Year: 2009-10 D.C.I.T, Cir-6(1), Kolkata..............................…………………………………........................Appellant P-7, Chowringhee Square, Kolkata – 700 069 M/s. All Bank Finance Ltd.....……………………………………………………....................Respondent 9/1, R.N. Mukherjee Road, Kolkata – 700 001. [PAN: AACCA 4014 D] Appearances by: Md. Usman, CIT, DR appearing on behalf of the Revenue. Shri Piyush Dey, FCA appearing on behalf of the Assessee. Date o…

The Bassein Catholic Co Op Bank Ltd, Vasai vs. Asst CIT Cir 4, Thane

In the result, the appeals of assessee are allowed for statistical purposes

ITA 3485/MUM/2017[2011-12]Status: DisposedITAT Mumbai29 Oct 2018AY 2011-12

Bench: Sri Mahavir Singh, Jm & Sri Manoj Kumar Aggarwal, Am

For Appellant: NoneFor Respondent: Shri Puruchottam Tripuri, CIT DR
Section 143(3)Section 154Section 36(1)(Viia)Section 36(1)(viia)

…Aayakr ApIlaIya AiQakrNa “B” nyaayapIz maMuba[- mao. IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI श्री महावीर स िंह, न्याययक दस्य एविं श्री मनोज कुमार अग्रवाल लेखा दस्य के मक्ष । BEFORE SRI MAHAVIR SINGH, JM AND SRI MANOJ KUMAR AGGARWAL, AM Aayakr ApIla saM./ ITA No. 3485/Mum/2017 (inaQa-arNa baYa- / Assessment Year 2011-12) Aayakr ApIla saM./ ITA No. 3352/Mum/2017 (inaQa-arNa baYa- / Assessment Year 2013-14) The Bassein Catholic Co-op. Income Tax Officer Bank Ltd. Asst. Commissioner of Ground Floor, Catholic Bank Income Tax Circle-4, Building, Papdy, Tal-Vasai, Thane, Ashar IT Park, 6th Vs. PIN-400…

The Bassein Catholic Co Op Bank Ltd, Vasai vs. DCIT Cir 4, Thane

In the result, the appeals of assessee are allowed for statistical purposes

ITA 3352/MUM/2017[2013-14]Status: DisposedITAT Mumbai29 Oct 2018AY 2013-14

Bench: Sri Mahavir Singh, Jm & Sri Manoj Kumar Aggarwal, Am

For Appellant: NoneFor Respondent: Shri Puruchottam Tripuri, CIT DR
Section 143(3)Section 154Section 36(1)(Viia)Section 36(1)(viia)

…Aayakr ApIlaIya AiQakrNa “B” nyaayapIz maMuba[- mao. IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI श्री महावीर स िंह, न्याययक दस्य एविं श्री मनोज कुमार अग्रवाल लेखा दस्य के मक्ष । BEFORE SRI MAHAVIR SINGH, JM AND SRI MANOJ KUMAR AGGARWAL, AM Aayakr ApIla saM./ ITA No. 3485/Mum/2017 (inaQa-arNa baYa- / Assessment Year 2011-12) Aayakr ApIla saM./ ITA No. 3352/Mum/2017 (inaQa-arNa baYa- / Assessment Year 2013-14) The Bassein Catholic Co-op. Income Tax Officer Bank Ltd. Asst. Commissioner of Ground Floor, Catholic Bank Income Tax Circle-4, Building, Papdy, Tal-Vasai, Thane, Ashar IT Park, 6th Vs. PIN-400…

ITO 5(1)(3), Mumbai vs. Crimson Properties Pvt. Ltd., Mumbai

The appeal of the revenue is dismissed

ITA 2234/MUM/2016[2010-11]Status: DisposedITAT Mumbai26 Oct 2018AY 2010-11

Bench: Shri Manoj Kumar Aggarwal & Shri Ravish Soodi.T.O. Ward-5(1)(3), Crimson Properties Pvt. Ltd. Room No. 569, 5Th Floor, 3Rd Floor, Sunama House, Vs. Aayakar Bhavan, Kemps Coner, Opp. Shalimar Hotel, Mumbai-400 020 Mumbai-400 036 Pan – Aaacc2206R (Appellant) (Respondent)

For Appellant: Shri Manoj Kumar Singh, D.RFor Respondent: Shri Sanjay Kapadia, A.R
Section 143(1)Section 143(3)Section 147Section 148Section 24

…s viz. (i) Dhapla House property; and (ii). Dhanwatay House property, did not find favour with the A.O. In order to fortify his aforesaid observation, the A.O took support of the judgment of the Hon‟ble Supreme Court in the case of Goetze (India) Ltd. Vs. CIT 284 ITR 323 (SC), and observed that as the assessee had failed to claim deduction of interest under Sec. 24(b) in respect of the Dhanwatay House property in its return of income, thus the same could not be allowed. Alternatively, it was observed by the A.O that as observed by his predecessor while framing the assessment in the case of the assessee for A.Y 20…

Chennai Pressings P Ltd., Chennai vs. ACIT Corporate Circle 1(3), Chennai

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

ITA 1192/CHNY/2018[2005-06]Status: DisposedITAT Chennai25 Oct 2018AY 2005-06

Bench: Shri George Mathan

For Appellant: Mr.N.Arjunraj,C.A ""For Respondent: Mr.B.Sagadevan, JCIT,D.R
Section 148Section 80

…ble Jurisdictional High Court in the case of CIT-1 Vs.AKS Alloys (P.) Ltd., reported in [2012] 18 Taxmann.com 25(Mad.) and also taking into consideration of the decision of Hon’ble Supreme Court in the case of Goetze (India) Ltd., Vs. CIT reported in [2006] 284 ITR 323(SC), the issue in this appeal is restored to the file of ld. Assessing Officer for re- adjudication after granting adequate opportunity to assessee to substantiate its case. The assessee shall produce the necessary Audit report in Form No. 10CCB before the ld. Assessing Officer for his examination. The ld. Assessing Officer shall examine the s…

Income-Tax Officer vs. M/S. Dirk India Private Ltd., Nashik

In the result, appeal of the Revenue is dismissed

ITA 869/PUN/2016[2010-11]Status: DisposedITAT Pune24 Oct 2018AY 2010-11

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर अपील सं. / Ita No. 869/Pun/2016 "नधा"रण वष" / Assessment Year : 2010-11

For Appellant: Shri Ronak G. DoshiFor Respondent: Shri Rajesh Gawli
Section 139Section 139(1)Section 143(3)Section 80I

…आयकर अपील"य अ"धकरण “ए” "यायपीठ पुणे म" । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE "ी डी. क"णाकरा राव,लेखा सद"य, एवं "ी "वकास अव"थी, "या"यक सद"य के सम" BEFORE SHRI D. KARUNAKARA RAO, AM AND SHRI VIKAS AWASTHY, JM आयकर अपील सं. / ITA No. 869/PUN/2016 "नधा"रण वष" / Assessment Year : 2010-11 The Income Tax Officer, Ward 1(5), Nashik. ….......अपीलाथ" / Appellant बनाम / V/s. M/s. Dirk India Private Limited. Plot No. 10, India House, Gitanjali Colony, Indira Nagar, Nashik-422 009. PAN : AABCD2232P ….……""यथ" / Respondent Revenue by : Shri Rajesh Gawli Assessee by : Shri Ronak G. Doshi सुनवाई क" तार"ख…