JCIT v. Hero Honda Finlease Ltd.

115 TTJ 752High Court2008#2838 most cited

What is JCIT v. Hero Honda Finlease Ltd. authority for?

An assessee is allowed to make a claim during assessment proceedings even if it was not made in the original return of income, provided it is pointed out by the Assessing Officer. This is supported by the Tribunal's decision in JCIT vs. Hero Honda Finlease Ltd.

41

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2026.

Also referred to as

JCIT v. Hero Honda Finlease Ltd. · claim during assessment · not in return · Goetze India · assessment proceedings · allowed claim · additional claim · Delhi ITAT

Also reported as

297 ITR 317

Sections most often in play

Section 143(3)Section 153ASection 153CSection 132Section 147Section 132(4)Section 139(5)Section 143(1)

Issues it is cited on

section 32(1)(i)section 153(a)(1)section 10b(8)section 158bb(1)section 43asection 153(a)retraction of statementinitial assessment yearsection 153a(1)(a)enhanced compensationsection 80hdeduction under section 80ia

Judgments citing JCIT v. Hero Honda Finlease Ltd.

Hcl Technologies Ltd., New Delhi vs. ACIT, New Delhi

The appeal is allowed as indicated above

ITA 5465/DEL/2011[2007-08]Status: DisposedITAT Delhi15 Apr 2026AY 2007-08

Bench: Shri Vikas Awasthy & Shri Brajesh Kumar Singh

Section 10ASection 143Section 144Section 144C(13)

…issible and a request or prayer made by the assessee for re-computa"on of the deduc"on already claimed. La"er was permissible and not barred in terms of the decision in the case of Goetze (India) Ltd. (supra).” 56. Further, in JCIT vs Hero Honda Finlease Ltd 115 TTJ 752 (Del Trib.) (TM), the Third Member of the Delhi Tribunal held as under: ITA Nos.- 5624/del/2010 & 5465/Del/2011 HCL Technologies Ltd. “I have carefully considered the ques"ons, the orders of the IT authori"es and the rival conten"ons. The precise difference between the two learned Members is regarding the ques"on whether the CIT(A) ought to have…

Hcl Technologies Ltd, New Delhi vs. ACIT, New Delhi

The appeal is allowed as indicated above

ITA 5624/DEL/2010[2006-07]Status: DisposedITAT Delhi15 Apr 2026AY 2006-07

Bench: Shri Vikas Awasthy & Shri Brajesh Kumar Singh

Section 10ASection 143Section 144Section 144C(13)

…issible and a request or prayer made by the assessee for re-computa"on of the deduc"on already claimed. La"er was permissible and not barred in terms of the decision in the case of Goetze (India) Ltd. (supra).” 56. Further, in JCIT vs Hero Honda Finlease Ltd 115 TTJ 752 (Del Trib.) (TM), the Third Member of the Delhi Tribunal held as under: ITA Nos.- 5624/del/2010 & 5465/Del/2011 HCL Technologies Ltd. “I have carefully considered the ques"ons, the orders of the IT authori"es and the rival conten"ons. The precise difference between the two learned Members is regarding the ques"on whether the CIT(A) ought to have…

Jindal Photo Ltd., New Delhi vs. ACIT, CC- 30, New Delhi

ITA 4492/DEL/2017[2014-15]Status: DisposedITAT Delhi21 May 2025AY 2014-15

Bench: Shri Vikas Awasthy & Shri Naveen Chandra

For Appellant: Shri Rohit Jain, AdvFor Respondent: Ms. Baljeet Kaur, CIT-DR
Section 132Section 139(5)Section 153A

…assessee by way of revised computation filed before the assessing officer relying on NTPC (supra) and Jute Corporation (supra). To the same effect are the following decisions: • CIT vs. Ramco International: 221 CTR 491 (P&H) • CIT vs. Hero Honda Finlease Lad: 115 TTJ 752 (Del TM) • SNC-Lavalin Acres Inc: 110 TTJ 13 (Del.) • Sirpur Paper Mills Ltd. vs. ACTT: ITA No. 425/Hyd/01 (Hyd) • Chicago Pneumatic India P. Ltd. vs. DCIT (2007) 15 SOT 252 (Mum) • Emerson Net Work Power India (P) Ltd. vs. ACIT 2009122 TTJ 67 (Mum Tri.) • Ogilvy and Mather (P) Ltd. vs. Addl. CIT: ITA No. 925/Mum/2009 (ITAT Mum) • DCIT vs. Tata A…

M/S Jindal Photo Ltd., New Delhi vs. ACIT, New Delhi

In the result, all the appeals of the assessee in ITA No

ITA 5451/DEL/2016[2013-14]Status: DisposedITAT Delhi21 May 2025AY 2013-14

Bench: Shri Vikas Awasthy & Shri Naveen Chandra

For Appellant: Shri Rohit Jain, AdvFor Respondent: Ms. Baljeet Kaur, CIT-DR
Section 132Section 153A

…of 63 ITA No. 5251 to 5257/DEL/2015 [A.Y 2006-07 to A.Y 2012-13] ITA No. 5451/DEL/2016 [A.Y 2013-14]; ITA No. 4492/DEL/2017 [A.Y 2014-15] M/s Jindal Photo LtdVs.The A.C.I.T • CIT vs. Ramco International: 221 CTR 491 (P&H) • CIT vs. Hero Honda Finlease Lad: 115 TTJ 752 (Del TM) • SNC-Lavalin Acres Inc: 110 TTJ 13 (Del.) • Sirpur Paper Mills Ltd. vs. ACTT: ITA No. 425/Hyd/01 (Hyd) • Chicago Pneumatic India P. Ltd. vs. DCIT (2007) 15 SOT 252 (Mum) • Emerson Net Work Power India (P) Ltd. vs. ACIT 2009122 TTJ 67 (Mum Tri.) • Ogilvy and Mather (P) Ltd. vs. Addl. CIT: ITA No. 925/Mum/2009 (ITAT Mum) • DCIT vs. Tata A…

M/S. Jindal Photo Ltd., New Delhi vs. ACIT, New Delhi

ITA 5257/DEL/2015[2012-13]Status: DisposedITAT Delhi21 May 2025AY 2012-13

Bench: Shri Vikas Awasthy & Shri Naveen Chandra

For Appellant: Shri Rohit Jain, AdvFor Respondent: Ms. Baljeet Kaur, CIT-DR
Section 132Section 139(5)Section 153A

…assessee by way of revised computation filed before the assessing officer relying on NTPC (supra) and Jute Corporation (supra). To the same effect are the following decisions: • CIT vs. Ramco International: 221 CTR 491 (P&H) • CIT vs. Hero Honda Finlease Lad: 115 TTJ 752 (Del TM) • SNC-Lavalin Acres Inc: 110 TTJ 13 (Del.) • Sirpur Paper Mills Ltd. vs. ACTT: ITA No. 425/Hyd/01 (Hyd) • Chicago Pneumatic India P. Ltd. vs. DCIT (2007) 15 SOT 252 (Mum) • Emerson Net Work Power India (P) Ltd. vs. ACIT 2009122 TTJ 67 (Mum Tri.) • Ogilvy and Mather (P) Ltd. vs. Addl. CIT: ITA No. 925/Mum/2009 (ITAT Mum) • DCIT vs. Tata A…

M/S. Jindal Photo Ltd., New Delhi vs. ACIT, New Delhi

ITA 5256/DEL/2015[2011-12]Status: DisposedITAT Delhi21 May 2025AY 2011-12

Bench: Shri Vikas Awasthy & Shri Naveen Chandra

For Appellant: Shri Rohit Jain, AdvFor Respondent: Ms. Baljeet Kaur, CIT-DR
Section 132Section 139(5)Section 153A

…assessee by way of revised computation filed before the assessing officer relying on NTPC (supra) and Jute Corporation (supra). To the same effect are the following decisions: • CIT vs. Ramco International: 221 CTR 491 (P&H) • CIT vs. Hero Honda Finlease Lad: 115 TTJ 752 (Del TM) • SNC-Lavalin Acres Inc: 110 TTJ 13 (Del.) • Sirpur Paper Mills Ltd. vs. ACTT: ITA No. 425/Hyd/01 (Hyd) • Chicago Pneumatic India P. Ltd. vs. DCIT (2007) 15 SOT 252 (Mum) • Emerson Net Work Power India (P) Ltd. vs. ACIT 2009122 TTJ 67 (Mum Tri.) • Ogilvy and Mather (P) Ltd. vs. Addl. CIT: ITA No. 925/Mum/2009 (ITAT Mum) • DCIT vs. Tata A…

M/S. Jindal Photo Ltd., New Delhi vs. ACIT, New Delhi

ITA 5255/DEL/2015[2010-11]Status: DisposedITAT Delhi21 May 2025AY 2010-11

Bench: Shri Vikas Awasthy & Shri Naveen Chandra

For Appellant: Shri Rohit Jain, AdvFor Respondent: Ms. Baljeet Kaur, CIT-DR
Section 132Section 139(5)Section 153A

…assessee by way of revised computation filed before the assessing officer relying on NTPC (supra) and Jute Corporation (supra). To the same effect are the following decisions: • CIT vs. Ramco International: 221 CTR 491 (P&H) • CIT vs. Hero Honda Finlease Lad: 115 TTJ 752 (Del TM) • SNC-Lavalin Acres Inc: 110 TTJ 13 (Del.) • Sirpur Paper Mills Ltd. vs. ACTT: ITA No. 425/Hyd/01 (Hyd) • Chicago Pneumatic India P. Ltd. vs. DCIT (2007) 15 SOT 252 (Mum) • Emerson Net Work Power India (P) Ltd. vs. ACIT 2009122 TTJ 67 (Mum Tri.) • Ogilvy and Mather (P) Ltd. vs. Addl. CIT: ITA No. 925/Mum/2009 (ITAT Mum) • DCIT vs. Tata A…

M/S. Jindal Photo Ltd., New Delhi vs. ACIT, New Delhi

In the result, all the appeals of the assessee in ITA No

ITA 5254/DEL/2015[2009-10]Status: DisposedITAT Delhi21 May 2025AY 2009-10

Bench: Shri Vikas Awasthy & Shri Naveen Chandra

For Appellant: Shri Rohit Jain, AdvFor Respondent: Ms. Baljeet Kaur, CIT-DR
Section 132Section 153A

…of 63 ITA No. 5251 to 5257/DEL/2015 [A.Y 2006-07 to A.Y 2012-13] ITA No. 5451/DEL/2016 [A.Y 2013-14]; ITA No. 4492/DEL/2017 [A.Y 2014-15] M/s Jindal Photo LtdVs.The A.C.I.T • CIT vs. Ramco International: 221 CTR 491 (P&H) • CIT vs. Hero Honda Finlease Lad: 115 TTJ 752 (Del TM) • SNC-Lavalin Acres Inc: 110 TTJ 13 (Del.) • Sirpur Paper Mills Ltd. vs. ACTT: ITA No. 425/Hyd/01 (Hyd) • Chicago Pneumatic India P. Ltd. vs. DCIT (2007) 15 SOT 252 (Mum) • Emerson Net Work Power India (P) Ltd. vs. ACIT 2009122 TTJ 67 (Mum Tri.) • Ogilvy and Mather (P) Ltd. vs. Addl. CIT: ITA No. 925/Mum/2009 (ITAT Mum) • DCIT vs. Tata A…

M/S. Jindal Photo Ltd., New Delhi vs. ACIT, New Delhi

ITA 5253/DEL/2015[2008-09]Status: DisposedITAT Delhi21 May 2025AY 2008-09

Bench: Shri Vikas Awasthy & Shri Naveen Chandra

For Appellant: Shri Rohit Jain, AdvFor Respondent: Ms. Baljeet Kaur, CIT-DR
Section 132Section 139(5)Section 153A

…assessee by way of revised computation filed before the assessing officer relying on NTPC (supra) and Jute Corporation (supra). To the same effect are the following decisions: • CIT vs. Ramco International: 221 CTR 491 (P&H) • CIT vs. Hero Honda Finlease Lad: 115 TTJ 752 (Del TM) • SNC-Lavalin Acres Inc: 110 TTJ 13 (Del.) • Sirpur Paper Mills Ltd. vs. ACTT: ITA No. 425/Hyd/01 (Hyd) • Chicago Pneumatic India P. Ltd. vs. DCIT (2007) 15 SOT 252 (Mum) • Emerson Net Work Power India (P) Ltd. vs. ACIT 2009122 TTJ 67 (Mum Tri.) • Ogilvy and Mather (P) Ltd. vs. Addl. CIT: ITA No. 925/Mum/2009 (ITAT Mum) • DCIT vs. Tata A…

M/S. Jindal Photo Ltd., New Delhi vs. ACIT, New Delhi

ITA 5252/DEL/2015[2007-08]Status: DisposedITAT Delhi21 May 2025AY 2007-08

Bench: Shri Vikas Awasthy & Shri Naveen Chandra

For Appellant: Shri Rohit Jain, AdvFor Respondent: Ms. Baljeet Kaur, CIT-DR
Section 132Section 139(5)Section 153A

…ssessee by way of revised computation filed before the assessing officer relying on NTPC (supra) and Jute Corporation (supra). To the same effect are the following decisions: • CIT vs. Ramco International: 221 CTR 491 (P&H) • CIT vs. Hero Honda Finlease Lad: 115 TTJ 752 (Del TM) • SNC-Lavalin Acres Inc: 110 TTJ 13 (Del.) • Sirpur Paper Mills Ltd. vs. ACTT: ITA No. 425/Hyd/01 (Hyd) • Chicago Pneumatic India P. Ltd. vs. DCIT (2007) 15 SOT 252 (Mum) • Emerson Net Work Power India (P) Ltd. vs. ACIT 2009122 TTJ 67 (Mum Tri.) • Ogilvy and Mather (P) Ltd. vs. Addl. CIT: ITA No. 925/Mum/2009 (ITAT Mum) • DCIT vs. Tata A…

M/S. Jindal Photo Ltd., New Delhi vs. ACIT, New Delhi

ITA 5251/DEL/2015[2006-07]Status: DisposedITAT Delhi21 May 2025AY 2006-07

Bench: Shri Vikas Awasthy & Shri Naveen Chandra

For Appellant: Shri Rohit Jain, AdvFor Respondent: Ms. Baljeet Kaur, CIT-DR
Section 132Section 139(5)Section 153A

…assessee by way of revised computation filed before the assessing officer relying on NTPC (supra) and Jute Corporation (supra). To the same effect are the following decisions: • CIT vs. Ramco International: 221 CTR 491 (P&H) • CIT vs. Hero Honda Finlease Lad: 115 TTJ 752 (Del TM) • SNC-Lavalin Acres Inc: 110 TTJ 13 (Del.) • Sirpur Paper Mills Ltd. vs. ACTT: ITA No. 425/Hyd/01 (Hyd) • Chicago Pneumatic India P. Ltd. vs. DCIT (2007) 15 SOT 252 (Mum) • Emerson Net Work Power India (P) Ltd. vs. ACIT 2009122 TTJ 67 (Mum Tri.) • Ogilvy and Mather (P) Ltd. vs. Addl. CIT: ITA No. 925/Mum/2009 (ITAT Mum) • DCIT vs. Tata A…

John Distilleries Pvt Ltd., Bangalore vs. Deputy Commissioner of Income Tax, Central Circle-1(1), Bangalore

In the result, appeals of the assessee in ITA No

ITA 987/BANG/2023[2016-17]Status: DisposedITAT Bangalore24 Jul 2024AY 2016-17

Bench: Shri Chandra Poojari & Shri Keshav Dubey

…f the case. Therefore, there is no infirmity in the order of the Tribunal." 12. Further, similar view has been addressed by the Tribunal also in A.Y 2008-09 by relying upon another judgment of coordinate Bench in the case of JCIT v. Hero Honda Finlease Ltd., 115 TTJ 752 (Delhi) (TM). Thus, respectfully following these judgments, and in the given facts of the case, we find that the ld. CIT(A) has rightly ITA No.838 to 843/Bang/2023 M/s. Paul Resorts & Hotels Pvt. Ltd., Bangalore M/s. Paul Plathotathil John ITA Nos.845 to 847/Bang/2023 M/s. John Developers, Bangalore , ITA Nos.961, 962, 982 to 987 & 1012/Bang/202…

John Distilleries Pvt Ltd., Bangalore vs. Deputy Commissioner of Income Tax, Central Circle-1(1), Bangalore

ITA 986/BANG/2023[2015-16]Status: DisposedITAT Bangalore24 Jul 2024AY 2015-16

Bench: Shri Chandra Poojari & Shri Keshav Dubey

For Appellant: Sri T.M. Shivakumar, Sr. A.RFor Respondent: Ms. Neera Malhotra, D.R

…of the case. Therefore, there is no infirmity in the order of the Tribunal." 12. Further, similar view has been addressed by the Tribunal also in A.Y 2008-09 by relying upon another judgment of coordinate Bench in the case of JCIT v. Hero Honda Finlease Ltd., 115 TTJ 752 (Delhi) (TM). Thus, respectfully following these judgments, and in the given facts of the case, we find that the ld. CIT(A) has rightly Page 81 of 147 allowed the claim made by the assessee during the course of assessment proceedings and that the order passed by him is within the provisions of law, and nothing wrong therein could be pointed out b…

John Distilleries Pvt Ltd., Bangalore vs. Deputy Commissioner of Income Tax, Central Circle-1, Bangalore

ITA 983/BANG/2023[2012-13]Status: DisposedITAT Bangalore24 Jul 2024AY 2012-13

Bench: Shri Chandra Poojari & Shri Keshav Dubey

For Appellant: Sri T.M. Shivakumar, Sr. A.RFor Respondent: Ms. Neera Malhotra

…of the case. Therefore, there is no infirmity in the order of the Tribunal." 12. Further, similar view has been addressed by the Tribunal also in A.Y 2008-09 by relying upon another judgment of coordinate Bench in the case of JCIT v. Hero Honda Finlease Ltd., 115 TTJ 752 (Delhi) (TM). Thus, respectfully following these judgments, and in the given facts of the case, we find that the ld. CIT(A) has rightly Page 82 of 147 allowed the claim made by the assessee during the course of assessment proceedings and that the order passed by him is within the provisions of law, and nothing wrong therein could be pointed out b…

John Developers, Bangalore vs. Deputy Commissioner of Income Tax, Central Circle-1(1), Bangalore

In the result, appeals of the assessee in ITA No

ITA 847/BANG/2023[2016-17]Status: DisposedITAT Bangalore24 Jul 2024AY 2016-17

Bench: Shri Chandra Poojari & Shri Keshav Dubey

…f the case. Therefore, there is no infirmity in the order of the Tribunal." 12. Further, similar view has been addressed by the Tribunal also in A.Y 2008-09 by relying upon another judgment of coordinate Bench in the case of JCIT v. Hero Honda Finlease Ltd., 115 TTJ 752 (Delhi) (TM). Thus, respectfully following these judgments, and in the given facts of the case, we find that the ld. CIT(A) has rightly ITA No.838 to 843/Bang/2023 M/s. Paul Resorts & Hotels Pvt. Ltd., Bangalore M/s. Paul Plathotathil John ITA Nos.845 to 847/Bang/2023 M/s. John Developers, Bangalore , ITA Nos.961, 962, 982 to 987 & 1012/Bang/202…

John Developers, Bangalore vs. Deputy Commissioner of Income Tax, Central Circle-1(1), Bangalore

ITA 846/BANG/2023[2015-16]Status: DisposedITAT Bangalore24 Jul 2024AY 2015-16

…of the case. Therefore, there is no infirmity in the order of the Tribunal." 12. Further, similar view has been addressed by the Tribunal also in A.Y 2008-09 by relying upon another judgment of coordinate Bench in the case of JCIT v. Hero Honda Finlease Ltd., 115 TTJ 752 (Delhi) (TM). Thus, respectfully following these judgments, and in the given facts of the case, we find that the ld. CIT(A) has rightlyITA No.838 to 843/Bang/2023 M/s. Paul Resorts & Hotels Pvt. Ltd., Bangalore ITA No.844/Bang/2023 M/s. Paul Plathotathil John ITA Nos.845 to 847/Bang/2023 M/s. John Developers, Bangalore , ITA Nos.961, 962, 982 to…

John Developers, Bangalore vs. Deputy Commissioner of Income Tax, Central Circle-1(1), Bangalore

In the result, appeals of the assessee in ITA No

ITA 845/BANG/2023[2014-15]Status: DisposedITAT Bangalore24 Jul 2024AY 2014-15

Bench: Shri Chandra Poojari & Shri Keshav Dubey

…f the case. Therefore, there is no infirmity in the order of the Tribunal." 12. Further, similar view has been addressed by the Tribunal also in A.Y 2008-09 by relying upon another judgment of coordinate Bench in the case of JCIT v. Hero Honda Finlease Ltd., 115 TTJ 752 (Delhi) (TM). Thus, respectfully following these judgments, and in the given facts of the case, we find that the ld. CIT(A) has rightly ITA No.838 to 843/Bang/2023 M/s. Paul Resorts & Hotels Pvt. Ltd., Bangalore M/s. Paul Plathotathil John ITA Nos.845 to 847/Bang/2023 M/s. John Developers, Bangalore , ITA Nos.961, 962, 982 to 987 & 1012/Bang/202…

M/S. Paul Resorts & Hotels Pvt Ltd, Bangalore vs. Deputy Commissioner of Income Tax, Central Circle-1(1), Bangalore

In the result, appeals of the assessee in ITA No

ITA 841/BANG/2023[2014-15]Status: DisposedITAT Bangalore24 Jul 2024AY 2014-15

Bench: Shri Chandra Poojari & Shri Keshav Dubey

…f the case. Therefore, there is no infirmity in the order of the Tribunal." 12. Further, similar view has been addressed by the Tribunal also in A.Y 2008-09 by relying upon another judgment of coordinate Bench in the case of JCIT v. Hero Honda Finlease Ltd., 115 TTJ 752 (Delhi) (TM). Thus, respectfully following these judgments, and in the given facts of the case, we find that the ld. CIT(A) has rightly ITA No.838 to 843/Bang/2023 M/s. Paul Resorts & Hotels Pvt. Ltd., Bangalore M/s. Paul Plathotathil John ITA Nos.845 to 847/Bang/2023 M/s. John Developers, Bangalore , ITA Nos.961, 962, 982 to 987 & 1012/Bang/202…

M/S. Paul Resorts & Hotels Pvt Ltd, Bangalore vs. Deputy Commissioner of Income-Tax, Central Circle-1(1), Bangalore

In the result, appeals of the assessee in ITA No

ITA 840/BANG/2023[2013-14]Status: DisposedITAT Bangalore24 Jul 2024AY 2013-14

Bench: Shri Chandra Poojari & Shri Keshav Dubey

…f the case. Therefore, there is no infirmity in the order of the Tribunal." 12. Further, similar view has been addressed by the Tribunal also in A.Y 2008-09 by relying upon another judgment of coordinate Bench in the case of JCIT v. Hero Honda Finlease Ltd., 115 TTJ 752 (Delhi) (TM). Thus, respectfully following these judgments, and in the given facts of the case, we find that the ld. CIT(A) has rightly ITA No.838 to 843/Bang/2023 M/s. Paul Resorts & Hotels Pvt. Ltd., Bangalore M/s. Paul Plathotathil John ITA Nos.845 to 847/Bang/2023 M/s. John Developers, Bangalore , ITA Nos.961, 962, 982 to 987 & 1012/Bang/202…

M/S. Paul Resorts & Hotels Pvt Ltd, Bangalore vs. Deputy Commissioner of Income-Tax, Central Circle-1(1), Bangalore

In the result, appeals of the assessee in ITA No

ITA 839/BANG/2023[2012-13]Status: DisposedITAT Bangalore24 Jul 2024AY 2012-13

Bench: Shri Chandra Poojari & Shri Keshav Dubey

…f the case. Therefore, there is no infirmity in the order of the Tribunal." 12. Further, similar view has been addressed by the Tribunal also in A.Y 2008-09 by relying upon another judgment of coordinate Bench in the case of JCIT v. Hero Honda Finlease Ltd., 115 TTJ 752 (Delhi) (TM). Thus, respectfully following these judgments, and in the given facts of the case, we find that the ld. CIT(A) has rightly ITA No.838 to 843/Bang/2023 M/s. Paul Resorts & Hotels Pvt. Ltd., Bangalore M/s. Paul Plathotathil John ITA Nos.845 to 847/Bang/2023 M/s. John Developers, Bangalore , ITA Nos.961, 962, 982 to 987 & 1012/Bang/202…