Jute Corporation of India Ltd. v. CIT

187 ITR 688Supreme Court of India1991#29 most cited

What is Jute Corporation of India Ltd. v. CIT authority for?

The Commissioner of Income Tax (Appeals) possesses co-terminus powers with the Assessing Officer and can direct the Assessing Officer to perform actions he failed to do, but cannot introduce a new source of income in the assessment. The appellate assessment must be confined to the items of income that were the subject matter of the original assessment.

1,372

judgments rely on this decision, according to BharatTax’s citation analysis of 372,010 Indian tax judgments — from 2008 to 2026.

Also referred to as

Jute Corporation of India Ltd. v. CIT · 187 ITR 688 · CIT(A) powers · Section 251 · appellate authority · new source of income · assessment confined to original items · additional legal grounds · Section 143(3) validity · Section 153C · Income Tax Act 1961

Also reported as

53 Taxmann 85

Sections most often in play

Section 143(3)Section 147Section 148Section 153ASection 132Section 142(1)Section 143(2)Section 1961

Issues it is cited on

block periodsection 158bsection 119section 158section 127income escaping assessmentsection 149loose paperssection 132achief commissionersection 151section 92ca

Judgments citing Jute Corporation of India Ltd. v. CIT

M/S. International Tractors Ltd., New Delhi vs. DCIT(Ltu), New Delhi

The appeal of the assessee is allowed and appeal of the revenue is dismissed

ITA 3811/DEL/2014[2009-10]Status: DisposedITAT Delhi05 Mar 2024AY 2009-10

Bench: Shri Saktijit Dey & Shri M. Balaganeshinternational Tractors Ltd, Vs. Dcit (Ltu), Sonalika House, 282, Nbcc Plaza, Pushp Agcr Enclave, Vihar, Sector-Iii, Karkardooma, Delhi- New Delhi 110092 (Appellant) (Respondent) Pan: Aaaci2270H Dcit (Ltu) International Tractors Ltd, New Delhi Sonalika House, 282, Agcr Enclave, Karkardooma, Delhi-110092 (Appellant) (Respondent) Pan: Aaaci2270H

For Appellant: Shri Mukesh Bhutani, AdvFor Respondent: Shri Anuj Garg, Sr. DR
Section 143(3)Section 14ASection 80J

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G”: NEW DELHI BEFORE SHRI SAKTIJIT DEY, VICE PRESIDENT AND SHRI M. BALAGANESH, ACCOUNTANT MEMBER International Tractors Ltd, Vs. DCIT (LTU), Sonalika House, 282, NBCC Plaza, Pushp AGCR Enclave, Vihar, Sector-III, Karkardooma, Delhi- New Delhi 110092 (Appellant) (Respondent) PAN: AAACI2270H DCIT (LTU) International Tractors Ltd, New Delhi Sonalika House, 282, AGCR Enclave, Karkardooma, Delhi-110092 (Appellant) (Respondent) PAN: AAACI2270H Assessee by : Shri Mukesh Bhutani, Adv Ms. Nikky Jhamtani, CA Shri Saurabh Nandi, Adv Shri Siddarth Agarwal, Adv Revenue by: Shri Anuj…

DCIT(Ltu), New Delhi vs. M/S. International Tractors Ltd., New Delhi

The appeal of the assessee is allowed and appeal of the revenue is dismissed

ITA 3663/DEL/2014[2009-10]Status: DisposedITAT Delhi05 Mar 2024AY 2009-10

Bench: Shri Saktijit Dey & Shri M. Balaganeshinternational Tractors Ltd, Vs. Dcit (Ltu), Sonalika House, 282, Nbcc Plaza, Pushp Agcr Enclave, Vihar, Sector-Iii, Karkardooma, Delhi- New Delhi 110092 (Appellant) (Respondent) Pan: Aaaci2270H Dcit (Ltu) International Tractors Ltd, New Delhi Sonalika House, 282, Agcr Enclave, Karkardooma, Delhi-110092 (Appellant) (Respondent) Pan: Aaaci2270H

For Appellant: Shri Mukesh Bhutani, AdvFor Respondent: Shri Anuj Garg, Sr. DR
Section 143(3)Section 14ASection 80J

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G”: NEW DELHI BEFORE SHRI SAKTIJIT DEY, VICE PRESIDENT AND SHRI M. BALAGANESH, ACCOUNTANT MEMBER International Tractors Ltd, Vs. DCIT (LTU), Sonalika House, 282, NBCC Plaza, Pushp AGCR Enclave, Vihar, Sector-III, Karkardooma, Delhi- New Delhi 110092 (Appellant) (Respondent) PAN: AAACI2270H DCIT (LTU) International Tractors Ltd, New Delhi Sonalika House, 282, AGCR Enclave, Karkardooma, Delhi-110092 (Appellant) (Respondent) PAN: AAACI2270H Assessee by : Shri Mukesh Bhutani, Adv Ms. Nikky Jhamtani, CA Shri Saurabh Nandi, Adv Shri Siddarth Agarwal, Adv Revenue by: Shri Anuj…

Maithan Alloys Limited, Kolkata vs. DCIT, Cir-1(1), Kolkata.

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

ITA 1347/KOL/2023[2021-22]Status: DisposedITAT Kolkata28 Feb 2024AY 2021-22

Bench: Dr. Manish Borad, Hon’Ble & Shri Sonjoy Sarma, Hon’Blei.T.A. No. 1347/Kol/2023 Assessment Year: 2021-22 Maithan Alloys Limited Deputy Commissioner Of Income-Tax, 4Th Floor, Ideal Centre Vs Circle-1(1), Kolkata 9, Ajc Bose Road Kolkata - 700017 [Pan : Aabcm7758B] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri Siddharth Kejriwal, C.A. Revenue By : Shri Arun Kumar Meena, Jcit, Sr. D/R सुनवाई क" तारीख/Date Of Hearing : 07/02/2024 घोषणा क" तारीख /Date Of Pronouncement: 28/02/2024 आदेश/O R D E R Per Dr. Manish Borad: The Present Appeal Is Directed At The Instance Of The Assessee Against The Order Of The National Faceless Appeal Centre, Delhi (Hereinafter The “Ld. Cit(A)”) Dt. 29/11/2023, Passed U/S 250 Of The Income Tax Act, 1961 (“The Act”) For The Assessment Year 2021-22. 2. The Sole Grievance Of The Assessee Is That The Lower Authorities Erred In Denying The Claim Of Deduction U/S 80M Of The Act Towards Inter-Corporate Dividends At Rs.19,48,050/-. 3. At The Outset, The Ld. Counsel For The Assessee Submitted That In The Income Tax Return (Itr) Originally Filed As Well As Subsequently Revised, The Assessee Did Not Make The Claim Of Deduction U/S 80M Of The Act For Inter-Corporate Dividend. However, During The Course Of Assessment Proceedings, This Claim Was Raised & On The Strength Of The Judgement Of The Hon’Ble Supreme Court In The Case Of National Thermal Power Co. Ltd. V. Commissioner Of Income-Tax Reported In [1998]

For Appellant: Shri Siddharth Kejriwal, C.AFor Respondent: Shri Arun Kumar Meena, JCIT, Sr. D/R
Section 250Section 80JSection 80M

…| आयकर अपीलीय अिधकरण "यायपीठ, कोलकाता | IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, KOLKATA BEFORE DR. MANISH BORAD, HON’BLE ACCOUNTANT MEMBER & SHRI SONJOY SARMA, HON’BLE JUDICIAL MEMBER I.T.A. No. 1347/Kol/2023 Assessment Year: 2021-22 Maithan Alloys Limited Deputy Commissioner of Income-tax, 4th Floor, Ideal Centre Vs Circle-1(1), Kolkata 9, AJC Bose Road Kolkata - 700017 [PAN : AABCM7758B] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee by : Shri Siddharth Kejriwal, C.A. Revenue by : Shri Arun Kumar Meena, JCIT, Sr. D/R सुनवाई क" तारीख/Date of Hearing : 07/02/2024 घोषणा क" तारीख /Date of Pronounceme…

Dhanterash Sales Private Limited., Kolkata vs. ITO, Ward-12(1), Kolkata.

In the result, the appeal of the assessee stands allowed

ITA 1184/KOL/2023[2014-15]Status: DisposedITAT Kolkata26 Feb 2024AY 2014-15

Bench: Shri Sanjay Garg & Shri Rajesh Kumari.T.A. No.1184/Kol/2023 Assessment Year: 2014-15 Dhanterash Sales Pvt. Ltd………….........................…………………….……Appellant 229, Ajc Bose Road, Kolkata – 700020. [Pan: Aadcd2722L] Vs. Ito, Ward-12(1), Kolkata………..…..…….…..….........…........……...…..…..Respondent Appearances By: Shri Akkal Dudhewala, Ar, Appeared On Behalf Of The Appellant. Shri Abhijit Kundu, Cit- Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : February 21, 2024 Date Of Pronouncing The Order : February 26, 2024 Order Per Sanjay Garg: The Present Appeal Has Been Preferred By The Assessee Against The Order Dated 01.11.2023 Of The National Faceless Appeal Centre [Hereinafter Referred To As ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’).

Section 143(3)Section 250Section 263Section 69C

…We therefore, request your Honour to kindly admit the additional grounds and decide on merits. In respect of the above proposition, we rely on the following decisions:  National Thermal Power Co. Ltd. Vs. CIT 229 ITR 383 (SC)  Jute Corporation Of India Ltd. 187 ITR 688 (SC)  Ahmedabad Electricity Co. Ltd. 199 ITR 351 (Bom) (FB) In view of the above, we request your Honour to kindly consider our additional ground of appeal and decide on merits.” 4. A perusal of the above grounds of appeal would reveal that apart from challenging the additions made/confirmed by the lower authorities on merits, the assessee has a…

ACIT, CC - I (2), Chennai vs. M/S. Balaji Hotels & Enterprises Ltd., Chennai

In the result, the appeals filed by the Revenue in ITA Nos

ITA 209/CHNY/2020[2010-11]Status: DisposedITAT Chennai23 Feb 2024AY 2010-11

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwal

For Appellant: Shri V. Nandakumar, CITFor Respondent: Shri D. Anand, Advocate
Section 139Section 139(5)Section 143(3)

…आयकर अपीलीय अिधकरण, ‘बी’ "यायपीठ,चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ी महावीर "सह, उपा"य" एवं "ी मनोज कुमार अ"वाल, लेखा सद"य के सम" BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENTAND SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.: 207, 208 & 209/CHNY/2020 िनधा"रण वष"/Assessment Years: 2008-09, 2009-10 & 2010-11 The Asst. Commissioner of Balaji Hotels & Enterprises Income Tax, Vs. Ltd., Corporate Circle -1(2), No.17/1, Bazullah Road, Chennai. T.Nagar, Chennai -600 017. PAN: AAACB 1445P (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant by : Shri V. Nandak…

ACIT, CC - I (2), Chennai vs. M/S. Balaji Hotels & Enterprises Ltd., Chennai

In the result, the appeals filed by the Revenue in ITA Nos

ITA 208/CHNY/2020[2009-10]Status: DisposedITAT Chennai23 Feb 2024AY 2009-10

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwal

For Appellant: Shri V. Nandakumar, CITFor Respondent: Shri D. Anand, Advocate
Section 139Section 139(5)Section 143(3)

…आयकर अपीलीय अिधकरण, ‘बी’ "यायपीठ,चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ी महावीर "सह, उपा"य" एवं "ी मनोज कुमार अ"वाल, लेखा सद"य के सम" BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENTAND SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.: 207, 208 & 209/CHNY/2020 िनधा"रण वष"/Assessment Years: 2008-09, 2009-10 & 2010-11 The Asst. Commissioner of Balaji Hotels & Enterprises Income Tax, Vs. Ltd., Corporate Circle -1(2), No.17/1, Bazullah Road, Chennai. T.Nagar, Chennai -600 017. PAN: AAACB 1445P (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant by : Shri V. Nandak…

ACIT, CC - I (2), Chennai vs. M/S. Balaji Hotels & Enterprises Ltd., Chennai

In the result, the appeals filed by the Revenue in ITA Nos

ITA 207/CHNY/2020[2008-09]Status: DisposedITAT Chennai23 Feb 2024AY 2008-09

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwal

For Appellant: Shri V. Nandakumar, CITFor Respondent: Shri D. Anand, Advocate
Section 139Section 139(5)Section 143(3)

…आयकर अपीलीय अिधकरण, ‘बी’ "यायपीठ,चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ी महावीर "सह, उपा"य" एवं "ी मनोज कुमार अ"वाल, लेखा सद"य के सम" BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENTAND SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.: 207, 208 & 209/CHNY/2020 िनधा"रण वष"/Assessment Years: 2008-09, 2009-10 & 2010-11 The Asst. Commissioner of Balaji Hotels & Enterprises Income Tax, Vs. Ltd., Corporate Circle -1(2), No.17/1, Bazullah Road, Chennai. T.Nagar, Chennai -600 017. PAN: AAACB 1445P (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant by : Shri V. Nandak…

Shree Cement Limited, Beawar vs. National Faceless Assessment Centre, Delhi

In the result, the appeal of the Revenue in ITA No

ITA 500/JPR/2023[215-16]Status: DisposedITAT Jaipur21 Feb 2024

Bench: or at the time of hearing of this appeal.

For Appellant: Sh. Dilip B Desai(C.A.)For Respondent: Sh. Alka Gautam (CIT) (V.H) &
Section 115JSection 143Section 143(3)Section 144BSection 144B(1)(xvi)Section 80Section 80I

…y available in the audited accounts filed with the return of income. Reliance was placed on the decisions of Apex Court in the case of National Thermal Power Corporation Ltd. vs. CIT (1998) 229 ITR 383 (SC) and Jute Corporation of India Ltd. vs. CIT (1991) 187 ITR 688 (SC). The ld. AR further submitted that the issue is covered in favour of the assessee by decision of Hon’ble Jaipur Tribunal in appellant’s own case for AY 2014-15 vide order dated 07-08-2023 (ITA 152/JP/2023). 58. On the other hand, the ld. DR did not raise any objection to the admissibility of additional ground based on the decision of the…

Shree Cement Limited, Beawar vs. National Faceless Assessment Centre, Deputy Commissionerof Income Tax, Circle -2, Ajmer

In the result, the appeal of the Revenue in ITA No

ITA 496/JPR/2023[2016-17]Status: DisposedITAT Jaipur21 Feb 2024AY 2016-17

Bench: or at the time of hearing of this appeal.

For Appellant: Sh. Dilip B Desai(C.A.)For Respondent: Sh. Alka Gautam (CIT) (V.H) &
Section 115JSection 143Section 143(3)Section 144BSection 144B(1)(xvi)Section 80Section 80I

…y available in the audited accounts filed with the return of income. Reliance was placed on the decisions of Apex Court in the case of National Thermal Power Corporation Ltd. vs. CIT (1998) 229 ITR 383 (SC) and Jute Corporation of India Ltd. vs. CIT (1991) 187 ITR 688 (SC). The ld. AR further submitted that the issue is covered in favour of the assessee by decision of Hon’ble Jaipur Tribunal in appellant’s own case for AY 2014-15 vide order dated 07-08-2023 (ITA 152/JP/2023). 58. On the other hand, the ld. DR did not raise any objection to the admissibility of additional ground based on the decision of the…

Prashant Pitti, Delhi vs. ACIT, Central Circle-4, Delhi

In the result, the appeal of the assessee is allowed

ITA 3032/DEL/2022[2016-17]Status: DisposedITAT Delhi07 Feb 2024AY 2016-17

Bench: Shri M. Balaganesh & Ms. Astha Chandraasstt. Year 2016-17 Prashant Pitti, Vs. Acit, C-179, Central Circle-4, Vivek Vihar, Delhi. New Delhi-110095. Pan Awxpp4522D (Appellant) (Respondent)

For Appellant: Shri Nirbhay Mehta, Adv. &For Respondent: Shri P N Barnwal, CIT (DR)
Section 131Section 132Section 143(3)Section 153ASection 250Section 251(1)(a)Section 68Section 69A

…Ld. CIT(A) can do what the Ld. AO can do and can also direct him to do what he failed to do”, a proposition laid down by the Hon’ble Supreme Court in the case of Kanpur Coal Syndicate (supra) which was followed in Jute Corporation of India Ltd. vs. CIT (1991) 187 ITR 688 (SC) and applied the principles of Law laid down by the Hon’ble Supreme Court in their earlier decisions in CIT vs. Shapoorji Pallonji Mistry (1962) 44 ITR 891(SC) and CIT vs. Rai Bahadur Hardutroy Motilal Chamaria (1967) 66 ITR 443 (SC) that there is a solitary but significant limitation to the power of Ld. CIT(A) u/s 251 of the Act, namely that…

Tata Motors Ltd, Mumbai vs. ACIT 2(3), Mumbai

In the result, appeal of the assessee is partly allowed

ITA 631/MUM/2013[2008-09]Status: DisposedITAT Mumbai05 Feb 2024AY 2008-09

Bench: Shri Vikas Awasthy& Shri S.Rifaur Rahmanआअसं.631/मुं/2013 (िन.व. 2008-09) Tata Motors Limited Bombay House, 24,Homi Mody Street, Hutama Chowk, Mumbai – 400001. Pan: Aaact-2727-Q ...... अपीलाथ"/Appellant बनाम Vs. The Addl. Commissioner Of Income Tax Circle -2(3), Mumbai. Aaykar Bhavan, M.K.Road, Mumbai – 400 020 ....."ितवादी/Respondent अपीलाथ" "ारा/ Appellant By : Shri J.D.Mistry, Sr.Advocate With Shri Nikhil Tiwari,Advocate "ितवादी "ारा/Respondent By : Ms. Vatsala Jha, Cit-Dr & Shri Manoj Kumar Singh, Sr.Ar सुनवाई की ितिथ/ Date Of Hearing : 10/11/2023 घोषणा की ितिथ/ Date Of Pronouncement : 05/02/2024 आदेश/Order Per Vikas Awasthy, Jm:

For Appellant: Shri J.D.Mistry, Sr.Advocate with Shri Nikhil Tiwari,AdvocateFor Respondent: Ms. Vatsala Jha, CIT-DR and Shri Manoj Kumar Singh, Sr.AR
Section 116Section 143(3)Section 92C

…n respect of any person or class of persons, as per Explanation to section 92CA of the Income-tax Act, 1961 ("the Act").” To support admission of additional ground, the assessee placed reliance on the following decisions: (i) Jute Corporation of India Ltd. , 187 ITR 688 (SC). (ii) National Thermal Power Company, 229 ITR 383(SC) (iii) Pruthvi Brokers and Share Holders, 349 ITR 351 (Bom) 3. After examining the aforesaid additional ground raised by the assessee, we are of the considered view that the jurisdictional issue raised by way of additional ground goes to the root of validity of order passed by the Transfe…

Onkar Society for Engineering & Technological Research & Development, Kolkata vs. ITO, Ward 1(2), Exempt., Kolkata

In the result, the appeal of the assessee is allowed

ITA 1303/KOL/2023[AY 2020-21]Status: DisposedITAT Kolkata02 Feb 2024

Bench: Shri Sonjoy Sarma & Shri Girish Agrawal]

Section 10BSection 11Section 11(1)(a)Section 12ASection 139(4)Section 143(1)Section 250

…urther verification of fact is required, the same may kindly be admitted for adjudication. To defense his argument, ld. A.R. relied heavily on the decision of the Hon’ble Apex Court in the case of Jute Corporation of India Limited –vs.- CIT reported in (1991) 187 ITR 668 (SC) and National Thermal Power Company Limited –vs.- CIT reported in (1998) 229 ITR 383 (SC) and prayed that the additional ground may kindly be admitted following the above decisions of the Hon’ble Apex Court. 5. On the other hand, ld. Departmental Representative submitted that the additional ground raised by the assessee may kindly be dismiss…

Alaknanda Hydro Power Company Limited, Secunderabad vs. Dy. Commissioner of Income Tax, Circle-1(1), Hyderabad

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

ITA 745/HYD/2019[2014-15]Status: DisposedITAT Hyderabad31 Jan 2024AY 2014-15

Bench: Shri R.K. Panda, Vice- & Shri Laliet Kumarआ.अपी.सं /Ita No.745/Hyd/2019 (िनधा"रण वष"/Assessment Year: 2014-15) Alakananda Hydro Power Vs. Dy. C. I. T. Company, Circle 1(1) Secunderabad Hyderabad Pan:Aafac2081B (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Advocate H. Srinivasulu राज" व "ारा/Revenue By:: Smt. Sheetal Sarin, Dr सुनवाई की तारीख/Date Of Hearing: 18/01/2024 घोषणा की तारीख/Pronouncement: 31/01/2024 Order Per R.K. Panda, Vice-

For Appellant: Advocate H. SrinivasuluFor Respondent: : Smt. Sheetal Sarin, DR
Section 143(2)

…investigated since all material facts necessary for adjudication of the above grounds are available on record. Referring to the decision of the Hon'ble Supreme Court in the case of NTPC Ltd reported in 229 ITR 383 and Jute Corporation of India Ltd reported in 187 ITR 688, he submitted that the additional grounds raised by the assessee should be admitted for adjudication. 8. The learned DR, on the other hand, strongly objected to the admission of the additional grounds. Page 4 of 10 ITA No 745 of 2019 Alakananda Hydro Power Company 9. After hearing both sides and in view of the decision of the Hon'ble Supreme C…

Income Tax Officer, Ward-4(1), Thane vs. Raj Maitry & Eskon Developer, Mumbai

In the result, appeal of the Revenue is dismissed

ITA 2117/MUM/2023[2018-19]Status: DisposedITAT Mumbai29 Jan 2024AY 2018-19

Bench: Shri N. K. Choudhry & Shri Gagan Goyalito Ward 4(1), R. No. 3, A Wing, 6Th Floor, Ashar It Park, Wagle, Industrial Estate, Thane Thane (W)-400 064 ...... Appellant Vs. M/S Raj Maitry & Eskon Developer Viva Maitry Height, Opp. Cosmos, Legend, Sector-3, Viva Hdl Scheme, Virar (W)-401303 Pan – Aapfr9847R ..... Respondent

For Appellant: Smt. Sanyogita Nagpal, Ld. DRFor Respondent: Shri Yashwant Gupta, Ld. AR
Section 142(1)Section 143(3)Section 250Section 46A(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D”, MUMBAI BEFORE SHRI N. K. CHOUDHRY, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER ITO Ward 4(1), R. No. 3, A Wing, 6th floor, Ashar IT Park, Wagle, Industrial Estate, Thane Thane (W)-400 064 ...... Appellant Vs. M/s Raj Maitry & Eskon Developer Viva Maitry Height, Opp. Cosmos, Legend, Sector-3, Viva HDL Scheme, Virar (W)-401303 PAN – AAPFR9847R ..... Respondent Appellant by : Smt. Sanyogita Nagpal, Ld. DR Respondent by : Shri Yashwant Gupta, Ld. AR Date of hearing : 20/11/2023 Date of pronouncement : 29/01/2024 ORDER PER GAGAN GOYAL, A.M: Th…

Shri.Prakash R. Nair, Kollam vs. DCIT, Kollam

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

ITA 141/COCH/2021[2000-2001]Status: DisposedITAT Cochin17 Jan 2024AY 2000-2001

Bench: Shri Sanjay Arora & Shri Manomohan Dasprakash R. Nair Dy.Cit, Central Circle Prop. Dhanya Foods Kollam Kochuppilammoodu Vs. Kollam 691001 [Pan:Abfpn4424P] (Appellant) (Respondent)

For Appellant: Shri R. Vijayaraghavan, AdvocateFor Respondent: Smt. J.M. Jamuna Devi, Sr. D.R
Section 143(1)Section 148(1)Section 271(1)(c)Section 274Section 80Section 801A(9)Section 80HSection 80I

…facts of which be noted. Much less being raised in good faith and for bona fide reasons, we find the said legal ground as, rather, an abuse of the process of law. We therefore decline admission, relying thereon, as indeed on Jute Corp. of India v. CIT [1991] 187 ITR 688 (SC). 6.7 We may, nevertheless, without prejudice, also discuss the validity of the notice u/s 274. The jurisdiction to levy penalty u/s.271(1)(c), it is well-settled, is on the basis of a satisfaction, in the course of proceedings under the Act, that the assessee has either concealed or, as the case may be, furnished inaccurate, particulars of…

Jayshree Tea & Industries Ltd., Kolkata vs. A.C.I.T., Circle - 4(1), Kolkata

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

ITA 27/KOL/2023[2020-2021]Status: HeardITAT Kolkata05 Jan 2024AY 2020-2021

Bench: Shri Rajesh Kumar & Shri Sonjoy Sarma]

Section 11Section 11(7)Section 11ASection 143(1)

…आयकर अपील"य अ"धकरण, कोलकाता पीठ “सी’’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA "ी राजेश कुमार, लेखा सद"य एवं "ी संजय शमा" "या"यक सद"य के सम" [Before Shri Rajesh Kumar, Accountant Member & Shri Sonjoy Sarma, Judicial Member] I.T.A. No. 27/Kol/2023 Assessment Year: 2020-21 Jayshree Tea & Industries Ltd. Vs. ACIT, Circle-4(1), Kolkata (PAN: AAACK 7788 D) Appellant / (अपीलाथ") Respondent / ( !यथ") Date of Hearing / सुनवाई 27.12.2023 क$ "त&थ Date of Pronouncement/ 05.01.2024 आदेश उ)घोषणा क$ "त&थ For the Appellant/ Shri S. M. Surana, A.R "नधा"/रती क$ ओर से For the Respondent/ Shri P. P. Bar…

Solvent Real Estate Private Limited, Kolkata vs. ITO, Ward - 10(2), Kolkata

ITA 994/KOL/2018[2011-12]Status: DisposedITAT Kolkata05 Jan 2024AY 2011-12

Bench: Shri Rajesh Kumar & Shri Sonjoy Sarma]

Section 143(3)

…by the assessee which goes to the root of the matter may kindly be admitted for adjudication. In defense of his arguments the ld. Counsel relied on the two following decisions: i) Hon’ble Supreme Court in the case of Jute Corporation of India Ltd. Vs CIT in 187 ITR 688 (SC) 3 I.T.A. Nos.994 & 879/Kol/2018 Assessment Year: 2011-12 Solvent Real Estate Pvt. Ltd. ii) National Thermal Power Co. Ltd v. CIT [1998] 229 ITR 383 (SC). 5. The Ld. D.R on the other hand strongly opposed the filing of additional ground by the assessee by submitting that the issue has not been raised before the authorities below and is bein…

ITO, Ward - 10(2), Kolkata vs. M/S. Solvent Real Estate Private Limited, Kolkata

ITA 879/KOL/2018[2011-12]Status: DisposedITAT Kolkata05 Jan 2024AY 2011-12

Bench: Shri Rajesh Kumar & Shri Sonjoy Sarma]

Section 143(3)

…by the assessee which goes to the root of the matter may kindly be admitted for adjudication. In defense of his arguments the ld. Counsel relied on the two following decisions: i) Hon’ble Supreme Court in the case of Jute Corporation of India Ltd. Vs CIT in 187 ITR 688 (SC) 3 I.T.A. Nos.994 & 879/Kol/2018 Assessment Year: 2011-12 Solvent Real Estate Pvt. Ltd. ii) National Thermal Power Co. Ltd v. CIT [1998] 229 ITR 383 (SC). 5. The Ld. D.R on the other hand strongly opposed the filing of additional ground by the assessee by submitting that the issue has not been raised before the authorities below and is bein…

Deliverhealth Solutions India Private Limited (Earlier Known As Nuance Transcription Services India Private Limited), Bangalore vs. Joint Commissioner of Income Tax, Circ-2(1)(1), Bangalore

ITA 342/BANG/2022[2017-18]Status: DisposedITAT Bangalore22 Dec 2023AY 2017-18

Bench: Smt. Beena Pillai & Shri Laxmi Prasad Sahuit(Tp)A No. 342/Bang/2022 Assessment Year : 2017-18 M/S. Deliverhealth Solutions India Pvt. Ltd. (Earlier Known As Nuance Transcription Services India Pvt. Ltd.) The Joint First Floor, Block B, Commissioner Of Salarpuria Aura, Income Tax, Khata No. 434/170, Circle 2(1)(1), Marathahalli –Sarjapur Outer Vs. Bangalore. Ring Road, Kaverappa Layout, Kadubeesanahalli, Bangalore – 560 103. Pan: Aaacf3465F Appellant Respondent

For Appellant: Shri Vishal Kalra, AdvocateFor Respondent: Ms. Neera Malhotra, CIT-DR
Section 14A

…rdinate Bench of this Tribunal in case of Sterling Commerce Solutions India Pvt. Ltd. vs. DCIT in IT(TP)A No. 1410/Bang/2015. The Ld.AR also placed reliance on the decision of Hon’ble Supreme Court in case of Jute Corporation of India Ltd. Vs. CIT reported in 187 ITR 688 and Page 5 of 59 IT(TP)A No. 342/Bang/2022 National Thermal Power Co. Ltd. Vs. CIT reported in (1998) 229 ITR 383. 2.3 The Ld.DR on the contrary opposed the admission of the additional ground as it has not been considered by the authorities below. We have perused the submissions advanced by both sides in the light of records placed before us. 2.…

Mohit Anushka Enterprises, Bangalore vs. Income-Tax Officer, Ward-5(2)(1), Bangalore

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

ITA 821/BANG/2023[2018-19]Status: DisposedITAT Bangalore20 Dec 2023AY 2018-19

Bench: Shri Chandra Poojari & Ms. Madhumita Royassessment Year : 2018-19 M/S. Mohit Anushka Enterprises, The Income Tax No. 100/1, City Center, Officer, Opp. Town Hall, J.C. Ward – 5(2)(1), Road, Bangalore. Vs. Bangalore – 560 002. Pan: Abffm9997A Appellant Respondent

For Appellant: Smt. Suman Lunkar, CAFor Respondent: Shri V. Parithivel, JCIT DR
Section 143(3)Section 56(2)(x)

…ame is required to be admitted by us. On this aspect, she also relied upon the judgments of Hon’ble Supreme Court in case of National Thermal Power Co. Ltd. Vs. CIT, reported Page 3 in (1998) 229 ITR 383 and Jute Corporation of India Ltd. Vs. CIT reported in 187 ITR 688. 5. Keeping in view of the proposition laid down by Hon’ble Supreme Court in the cases referred above, we admit this additional ground raised by the assessee. Relevant to mention that the Ld.DR has not raised any serious objection to this effect. 6. So far as the merit of the matter is concerned, it is the case of the appellant that the addition…