Golden Insulation & Engg. Ltd. v. CIT

305 ITR 427High Court#9660 most cited

What is Golden Insulation & Engg. Ltd. v. CIT authority for?

A change in the method of accounting cannot be a valid reason for filing a revised return of income under Section 139(5) of the Income-tax Act.

11

judgments rely on this decision, according to BharatTax’s citation analysis of 366,315 Indian tax judgments — from 2016 to 2025.

Also referred to as

Golden Insulation & Engg. Ltd. v. CIT · 305 ITR 427 · Section 139(5) · revised return · change in method of accounting · omission or wrong statement · assessment procedure

Sections most often in play

Section 139(5)Section 142(2)Section 143(3)

Judgments citing Golden Insulation & Engg. Ltd. v. CIT

ITO, Ward-16(1), Hyderabad vs. M/S Lanco Hills Technology Park (P) Limited, Hyderabad

In the result, the appeal of the Revenue is dismissed

ITA 751/HYD/2014[2009-10]Status: DisposedITAT Hyderabad23 Jan 2025AY 2009-10

Bench: Shri Manjunatha. G & Shri K. Narasimha Charyआ.अपी.सं / Ita No. 751/Hyd/2014 ("नधा"रण वष" / Assessment Year: 2009-10) Income Tax Officer, M/S. Lanco Hills Technology Park Ward-16(1), Vs. (P) Ltd., Hyderabad. Hyderabad. [Pan: Aabcl1228R] अपीलाथ" / Appellant "" यथ" / Respondent

For Appellant: Shri P. Murali Mohan Rao, ARFor Respondent: Mrs. M. Narmada, CIT-DR
Section 139(5)Section 143(3)

…ence this appeal by the Revenue, contending that the non-consideration of the he decisions of Gauhati High Court in the case of Sunanda Ram Deka vs CIT (Gau) 220 ITR 988 and Delhi High Court in the case of Golden Insulation and Engineering Limited vs CIT(Del) 305 ITR 427 by the learned CIT(A) is bad under law. 4. Learned DR vehemently supported the assessment order stating that the reason for filing of revised ROI is stated to be the economic Page 2 of 9 ITO vs. Lanco Hills Technology Park (P) Ltd slowdown. He submitted that the price of SFT was reduced from Rs. 4520/- per sft to Rs. 3000/- per sft and the revi…

Housing Development & Infrastructure Ltd, Mumbai vs. Deputy Commissioner of Income Tax, Central Circle 5(4), Mumbai

In the result, appeal of the assessee is partly allowed as indicated above

ITA 5986/MUM/2017[2013-14]Status: DisposedITAT Mumbai10 Sept 2018AY 2013-14

Bench: Shri C.N. Prasad, Hon'Ble & Shri Rajesh Kumar, Hon'Ble

For Appellant: Shri Dr. K. ShivaramFor Respondent: Shri Anadi Varma
Section 115JSection 143(3)Section 263Section 80

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “H”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI RAJESH KUMAR, HON'BLE ACCOUNTANT MEMBER ITA.No. 5986/MUM/2017 (A.Y: 2013-14) M/s. Housing Development Dy. CIT CC-5(4), Room No. 1927, v. and Infrastructure Limited 19th Floor, Air India Building, 9th Floor, HDIL Towers, Nariman point, Mumbai – 400 021 Anant Kanekar Marg, Bandra (E), Mumbai – 400 051 PAN No: AAACH 5443 F (Appellant) (Respondent) Assessee by : Shri Dr. K. Shivaram Shri Rahul K. Hakani Revenue by : Shri Anadi Varma Date of Hearing : 13.07.2018 Date of Pronouncement : 10.09.2018…

Mosbacher India Llc, Chennai vs. Addl. DIT, Chennai

In the result, the appeal is partly allowed in the terms indicated above

ITA 1085/CHNY/2015[2010-11]Status: DisposedITAT Chennai29 Nov 2016AY 2010-11
Section 143(3)Section 42(2)Section 42(2)(b)

…part of the assessee”. He also placed his reliance on the judicial precedents in the cases of Goetze India Ltd Vs CIT (284 ITR 323), Sunanda Ram Deka Vs CIT (210 ITR 988), CIT Vs Andhra Cotton Mills Ltd (219 ITR 404) and Golden Installation & Engineering Ltd (305 ITR 427). As for taxability of transaction, the Assessing Officer observed as follows: I.T.A. No. 1085/CHNY/2015 Assessment year: 2010-11 Page 4 of 21 II. Further, the assessee's contention that the amount received by the assessee during the relevant previous year is taxable as capital gains u/s 42(2)(b) is not correct for the following reasons: a) The…

M/S Housing & Urban Devlopment Corporation Ltd., New Delhi vs. Addl. CIT, New Delhi

In the result, both the appeals filed by the Revenue are allowed for statistical purpose

ITA 3366/DEL/2013[2009-10]Status: DisposedITAT Delhi09 Feb 2016AY 2009-10

Bench: H.S. Sidhu & Sh. O.P. Kantsl. No.

Section 139(5)Section 143(1)Section 143(2)Section 14A

…62/Del/2012 Housing & Urban Development Corp. Ltd. Tribunal and approved by the Hon’ble High Court. But in the case of the assessee the facts are clear from the findings of the lower authorities In the case of Golden Insulation & Engg. Ltd Vs CIT reported in 305 ITR 427, the Hon’ble High Court of Delhi has held that change in method of accounting can’t be a reason for filing revised return. The relevant part of the judgement is reproduced as under: 8. We have heard learned counsel for the parties and have gone through the decisions that have been referred to above. 9. Sec. 139(5) of the Act reads as follows…

M/S Housing & Urban Devlopment Corporation Ltd., New Delhi vs. Addl. CIT, New Delhi

In the result, both the appeals filed by the Revenue are allowed for statistical purpose

ITA 3365/DEL/2013[2008-09]Status: DisposedITAT Delhi09 Feb 2016AY 2008-09

Bench: H.S. Sidhu & Sh. O.P. Kantsl. No.

Section 139(5)Section 143(1)Section 143(2)Section 14A

…62/Del/2012 Housing & Urban Development Corp. Ltd. Tribunal and approved by the Hon’ble High Court. But in the case of the assessee the facts are clear from the findings of the lower authorities In the case of Golden Insulation & Engg. Ltd Vs CIT reported in 305 ITR 427, the Hon’ble High Court of Delhi has held that change in method of accounting can’t be a reason for filing revised return. The relevant part of the judgement is reproduced as under: 8. We have heard learned counsel for the parties and have gone through the decisions that have been referred to above. 9. Sec. 139(5) of the Act reads as follows…

ACIT, New Delhi vs. M/S. Housing & Urban Development Corp. Ltd. (Hudco), New Delhi

In the result, both the appeals filed by the Revenue are allowed for statistical purpose

ITA 1562/DEL/2012[2007-08]Status: DisposedITAT Delhi09 Feb 2016AY 2007-08

Bench: H.S. Sidhu & Sh. O.P. Kantsl. No.

Section 139(5)Section 143(1)Section 143(2)Section 14A

…62/Del/2012 Housing & Urban Development Corp. Ltd. Tribunal and approved by the Hon’ble High Court. But in the case of the assessee the facts are clear from the findings of the lower authorities In the case of Golden Insulation & Engg. Ltd Vs CIT reported in 305 ITR 427, the Hon’ble High Court of Delhi has held that change in method of accounting can’t be a reason for filing revised return. The relevant part of the judgement is reproduced as under: 8. We have heard learned counsel for the parties and have gone through the decisions that have been referred to above. 9. Sec. 139(5) of the Act reads as follows…

ACIT, New Delhi vs. M/S. Housing & Urban Development Corp. Ltd. (Hudco), New Delhi

In the result, both the appeals filed by the Revenue are allowed for statistical purpose

ITA 1561/DEL/2012[2006-07]Status: DisposedITAT Delhi09 Feb 2016AY 2006-07

Bench: H.S. Sidhu & Sh. O.P. Kantsl. No.

Section 139(5)Section 143(1)Section 143(2)Section 14A

…62/Del/2012 Housing & Urban Development Corp. Ltd. Tribunal and approved by the Hon’ble High Court. But in the case of the assessee the facts are clear from the findings of the lower authorities In the case of Golden Insulation & Engg. Ltd Vs CIT reported in 305 ITR 427, the Hon’ble High Court of Delhi has held that change in method of accounting can’t be a reason for filing revised return. The relevant part of the judgement is reproduced as under: 8. We have heard learned counsel for the parties and have gone through the decisions that have been referred to above. 9. Sec. 139(5) of the Act reads as follows…

M/S. Housing & Urban Development Corporation Ltd., New Delhi vs. Addl. CIT, New Delhi

In the result, both the appeals filed by the Revenue are allowed for statistical purpose

ITA 1168/DEL/2012[2007-08]Status: DisposedITAT Delhi09 Feb 2016AY 2007-08

Bench: H.S. Sidhu & Sh. O.P. Kantsl. No.

Section 139(5)Section 143(1)Section 143(2)Section 14A

…62/Del/2012 Housing & Urban Development Corp. Ltd. Tribunal and approved by the Hon’ble High Court. But in the case of the assessee the facts are clear from the findings of the lower authorities In the case of Golden Insulation & Engg. Ltd Vs CIT reported in 305 ITR 427, the Hon’ble High Court of Delhi has held that change in method of accounting can’t be a reason for filing revised return. The relevant part of the judgement is reproduced as under: 8. We have heard learned counsel for the parties and have gone through the decisions that have been referred to above. 9. Sec. 139(5) of the Act reads as follows…

M/S. Housing & Urban Development Corporation Ltd., New Delhi vs. Addl. CIT, New Delhi

In the result, both the appeals filed by the Revenue are allowed for statistical purpose

ITA 1167/DEL/2012[2006-07]Status: DisposedITAT Delhi09 Feb 2016AY 2006-07

Bench: H.S. Sidhu & Sh. O.P. Kantsl. No.

Section 139(5)Section 143(1)Section 143(2)Section 14A

…62/Del/2012 Housing & Urban Development Corp. Ltd. Tribunal and approved by the Hon’ble High Court. But in the case of the assessee the facts are clear from the findings of the lower authorities In the case of Golden Insulation & Engg. Ltd Vs CIT reported in 305 ITR 427, the Hon’ble High Court of Delhi has held that change in method of accounting can’t be a reason for filing revised return. The relevant part of the judgement is reproduced as under: 8. We have heard learned counsel for the parties and have gone through the decisions that have been referred to above. 9. Sec. 139(5) of the Act reads as follows…

M/S. Housing & Urban Development Corporation Ltd., New Delhi vs. Addl. CIT, New Delhi

In the result, both the appeals filed by the Revenue are allowed for statistical purpose

ITA 1166/DEL/2012[2005-06]Status: DisposedITAT Delhi09 Feb 2016AY 2005-06

Bench: H.S. Sidhu & Sh. O.P. Kantsl. No.

Section 139(5)Section 143(1)Section 143(2)Section 14A

…62/Del/2012 Housing & Urban Development Corp. Ltd. Tribunal and approved by the Hon’ble High Court. But in the case of the assessee the facts are clear from the findings of the lower authorities In the case of Golden Insulation & Engg. Ltd Vs CIT reported in 305 ITR 427, the Hon’ble High Court of Delhi has held that change in method of accounting can’t be a reason for filing revised return. The relevant part of the judgement is reproduced as under: 8. We have heard learned counsel for the parties and have gone through the decisions that have been referred to above. 9. Sec. 139(5) of the Act reads as follows…

M/S. Housing and Urban Development Corporation Ltd (Hudco), New Delhi vs. DCIT, New Delhi

In the result, both the appeals filed by the Revenue are allowed for statistical purpose

ITA 4303/DEL/2009[2004-05]Status: DisposedITAT Delhi09 Feb 2016AY 2004-05

Bench: H.S. Sidhu & Sh. O.P. Kantsl. No.

Section 139(5)Section 143(1)Section 143(2)Section 14A

…62/Del/2012 Housing & Urban Development Corp. Ltd. Tribunal and approved by the Hon’ble High Court. But in the case of the assessee the facts are clear from the findings of the lower authorities In the case of Golden Insulation & Engg. Ltd Vs CIT reported in 305 ITR 427, the Hon’ble High Court of Delhi has held that change in method of accounting can’t be a reason for filing revised return. The relevant part of the judgement is reproduced as under: 8. We have heard learned counsel for the parties and have gone through the decisions that have been referred to above. 9. Sec. 139(5) of the Act reads as follows…

Golden Insulation & Engg. Ltd. v. CIT (305 ITR 427) — Cited in 11 Judgments | BharatTax