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

Ecgc Limited, Mumbai vs. DCIT - Circle-3(1)(2), Mumbai

In the result, assessee’s appeals are allowed and Revenue’s appeals are dismissed

ITA 3569/MUM/2018[2011-12]Status: DisposedITAT Mumbai12 Dec 2019AY 2011-12

Bench: Shri Shamim Yahya (Am) & Shri Pawan Singh (Jm)

Section 143(3)Section 14ASection 44

…nvestigation, the same may kindly be admitted by Your Honours. In this regard, reliance is placed upon the following decisions rendered by various Courts. i. National Thermal Power Corporation v. CIT [229ITR 383(SC) ii. Jute Corporation of India Ltd. v. CIT [187 ITR 688 (SC) iii. Ahmadabad Electricity Co, Ltd. v. CIT [199 ITR 351 (Bom) (FB) In view of the above, it is most humbly submitted that the enclosed additional grounds may kindly be admitted and adjudicated upon by Your Honours.” 5. Assessee-company is engaged in the business of export credit insurance for exporters, domestic credit insurance, full fled…

Shri Semadri Bhagwan Pradhan, Surat vs. The Income Tax Officer, Ward-3(3)(4), Surat

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

ITA 307/AHD/2015[2009-10]Status: DisposedITAT Surat09 Dec 2019AY 2009-10

Bench: Shri Sandeep Gosain & Shri O.P.Meenaआ.अ.सं./I.T.A No.3133/Ahd/2014 & 307/Ahd/2015 "नधा"रणवष"/Assessment Year: 2009-10 Semadri Bhagvan Pradhan, Vs. Income Tax Officer, Ward-9(4), 176, Indira Nagar, Hira Baug, Surat. Varachha Road, Surat [Pan: Akspp 3368 C] अपीलाथ" / Appellant ""यथ"/Respondent राज"वक"ओरसे /Revenue By Shri P.M. Jagasheth, Ca "नधा"रतीक"ओरसे /Assessee By Smt. Anupama Singhla, Sr. Dr सुनवाईकीतारीख/ Date Of Hearing: 05.12.2019 उ"घोषणाक"तार"ख/Pronouncement On: 09.12.2019 आदेश /O R D E R Per O.P.Meena, Am: These Two Appeals Filed By The Assessee Are Directed Against The 1. Order Of Ld. Commissioner Of Income Tax (Appeals)-V, Surat [In Short “The Cit(A)”] Dated 08-09-2014 & The Order Of Ld. Commissioner Of Income Tax (Appeals)-Iii, Surat [In Short “The Cit(A)’] Dated 23-12-2014 For The Assessment Year 2009-10 Respectively. 2. Additional Grounds During The Course Of Appellate Proceedings, The Assessee Has Raised Additional Grounds, Which Are As Under: 1. On The Facts & In The Circumstances Of The Case As Well As Law On The Subject, The Learned Commissioner Of The Income Tax (Appeals) Has Erred In Enhancing The Addition To The Tune Of Rs.40,81,465/- U/S.251(10) Of The I.T. Act, 1961 On Account Of Cash Deposited In Bank Accounts Treated As Alleged Unexplained Cash Deposits. 2. On The Facts & In The Circumstances Of The Case As Well As Law On The Subject, The Learned Commissioner Of The Income Tax (Appeals)

Section 251(1)Section 251(10)

…onal ground be admitted as it is emanating from the appellate order wherein the CIT(A) has enhanced the addition to the tune of Rs.40,81,465/- in support of this the ld. counsel is placed reliance on the decision of Jute Corporation of India Ltd v. CIT (1991) 187 ITR 688 (SC). 4. Per contra, the ld. Departmental Representative (DR) has opposed the admission of additional ground. We have heard the rival submissions and perused the relevant 5. material available on record. We find that the additional ground is an extension of the original ground taken by the assessee in respect of addition of Rs.6,76,372/- made on…

Semadri Bhagvan Pradhan, Surat vs. The Income Tax Officer, Ward-9(4), Surat

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

ITA 3133/AHD/2014[2009-10]Status: DisposedITAT Surat09 Dec 2019AY 2009-10

Bench: Shri Sandeep Gosain & Shri O.P.Meenaआ.अ.सं./I.T.A No.3133/Ahd/2014 & 307/Ahd/2015 "नधा"रणवष"/Assessment Year: 2009-10 Semadri Bhagvan Pradhan, Vs. Income Tax Officer, Ward-9(4), 176, Indira Nagar, Hira Baug, Surat. Varachha Road, Surat [Pan: Akspp 3368 C] अपीलाथ" / Appellant ""यथ"/Respondent राज"वक"ओरसे /Revenue By Shri P.M. Jagasheth, Ca "नधा"रतीक"ओरसे /Assessee By Smt. Anupama Singhla, Sr. Dr सुनवाईकीतारीख/ Date Of Hearing: 05.12.2019 उ"घोषणाक"तार"ख/Pronouncement On: 09.12.2019 आदेश /O R D E R Per O.P.Meena, Am: These Two Appeals Filed By The Assessee Are Directed Against The 1. Order Of Ld. Commissioner Of Income Tax (Appeals)-V, Surat [In Short “The Cit(A)”] Dated 08-09-2014 & The Order Of Ld. Commissioner Of Income Tax (Appeals)-Iii, Surat [In Short “The Cit(A)’] Dated 23-12-2014 For The Assessment Year 2009-10 Respectively. 2. Additional Grounds During The Course Of Appellate Proceedings, The Assessee Has Raised Additional Grounds, Which Are As Under: 1. On The Facts & In The Circumstances Of The Case As Well As Law On The Subject, The Learned Commissioner Of The Income Tax (Appeals) Has Erred In Enhancing The Addition To The Tune Of Rs.40,81,465/- U/S.251(10) Of The I.T. Act, 1961 On Account Of Cash Deposited In Bank Accounts Treated As Alleged Unexplained Cash Deposits. 2. On The Facts & In The Circumstances Of The Case As Well As Law On The Subject, The Learned Commissioner Of The Income Tax (Appeals)

Section 251(1)Section 251(10)

…onal ground be admitted as it is emanating from the appellate order wherein the CIT(A) has enhanced the addition to the tune of Rs.40,81,465/- in support of this the ld. counsel is placed reliance on the decision of Jute Corporation of India Ltd v. CIT (1991) 187 ITR 688 (SC). 4. Per contra, the ld. Departmental Representative (DR) has opposed the admission of additional ground. We have heard the rival submissions and perused the relevant 5. material available on record. We find that the additional ground is an extension of the original ground taken by the assessee in respect of addition of Rs.6,76,372/- made on…

Pneumax Pneumatic India P.Ltd, Noida vs. DCIT, Circle-2, Noida

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

ITA 4203/DEL/2018[2013-14]Status: DisposedITAT Delhi26 Nov 2019AY 2013-14

Bench: Shri H.S. Sidhu & Shri O.P. Kantassessment Year: 2013-14

Section 143(3)Section 251(2)Section 271

…the income already declared by the assessee in the return of income and thus in view of the following decisions the learned CIT(A) having coterminous of the Assessing Officer, he was justified in enhancing the income : 1. Jute Corporation of India versus CIT 187 ITR 688 (SC) 2. CIT Vs Nirbheram Deluram 224 ITR 610 (SC) 3. CIT Vs Goel Die Cast Ltd 297 ITR 72 ( P & H) 6. On the merit of the case, she submitted that in view of the computation of the cash availability and other documents in respect of opening trade receivables etc. filed by the assessee need verification at the hand of the Assessing Officer and, th…

DCIT, Circle - 1(1), Kolkata vs. M/S. Mcnally Bharat Engineering Company Limited, Kolkata

ITA 147/KOL/2018[2010-11]Status: DisposedITAT Kolkata22 Nov 2019AY 2010-11

Bench: Shri S. S. Godara, Jm & Dr. A. L. Saini, Am I.T.A Nos. 147&109 & C.O Nos.35 & 36/Kol/2018 ("नधा"रण वष" / Assessment Years: 2010-11 & 2011-12) Dcit, Circle-1(1), Kolkata Vs. M/S. Mcnally Bharat Engineering Ltd. M/S Mcnally Bharat Engineering Co. Company Limited, 4, Mangoe Lane, Kolkata – 700001. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aabcm9443R (Appellant) .. (Respondent/Cross-Objector)

For Appellant: Dr. P. K. Srihari, CIT(DR)For Respondent: Shri Chetan Mehta, FCA, Ashish Jain, FCA &
Section 115JSection 144C(3)Section 92B

…cide the additional ground were already available on record and therefore there should not be any hindrance in entertaining the additional ground. The CIT(A) placed reliance on the decision of the Hon'ble Supreme Court in the case of Jute Corporation of India 187 ITR 688 (SC) and the decision in the case of NTPC Ltd. 229 ITR 383(SC) to come to the conclusion that when facts to decide an additional ground of appeal are available on record and when it was only a question of applying the law to those facts for correctly deciding the liability to tax of an assessee in accordance with law, the additional grounds of ap…

DCIT, Circle - 1(1), Kolkata vs. M/S. Mcnally Bharat Engineering Company Limited, Kolkata

ITA 109/KOL/2018[2011-12]Status: DisposedITAT Kolkata22 Nov 2019AY 2011-12

Bench: Shri S. S. Godara, Jm & Dr. A. L. Saini, Am I.T.A Nos. 147&109 & C.O Nos.35 & 36/Kol/2018 ("नधा"रण वष" / Assessment Years: 2010-11 & 2011-12) Dcit, Circle-1(1), Kolkata Vs. M/S. Mcnally Bharat Engineering Ltd. M/S Mcnally Bharat Engineering Co. Company Limited, 4, Mangoe Lane, Kolkata – 700001. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aabcm9443R (Appellant) .. (Respondent/Cross-Objector)

For Appellant: Dr. P. K. Srihari, CIT(DR)For Respondent: Shri Chetan Mehta, FCA, Ashish Jain, FCA &
Section 115JSection 144C(3)Section 92B

…cide the additional ground were already available on record and therefore there should not be any hindrance in entertaining the additional ground. The CIT(A) placed reliance on the decision of the Hon'ble Supreme Court in the case of Jute Corporation of India 187 ITR 688 (SC) and the decision in the case of NTPC Ltd. 229 ITR 383(SC) to come to the conclusion that when facts to decide an additional ground of appeal are available on record and when it was only a question of applying the law to those facts for correctly deciding the liability to tax of an assessee in accordance with law, the additional grounds of ap…

ACIT Circle-19(2), New Delhi vs. Lokvir Kapoor, New Delhi

In the result appeal filed by the assessee is allowed and appeal filed by the learned assessing officer is dismissed

ITA 1964/DEL/2019[2015-16]Status: DisposedITAT Delhi20 Nov 2019AY 2015-16

Bench: Shri Kuldip Singh & Shri Prashant Maharishilokvir Kapoor, Vs. Acit, C-8, Ground Floor, Pashimi Circle-19(2), Marg, Vasant Vihar, New Delhi New Delhi Pan: Ajlpk0736H (Appellant) (Respondent) Acit, Vs. Lokvir Kapoor, Circle-19(2), C-8, Ground Floor, Pashimi New Delhi Marg, Vasant Vihar, New Delhi Pan: Ajlpk0736H (Appellant) (Respondent)

For Appellant: Shri Ajay Vohra, Sr. AdvFor Respondent: Smt Deepali Chandra, CIT DR
Section 143Section 54FSection 56Section 56(2)(iii)Section 56(2)(vii)

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ―D‖: NEW DELHI BEFORE SHRI KULDIP SINGH, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER Lokvir Kapoor, Vs. ACIT, C-8, Ground Floor, Pashimi Circle-19(2), Marg, Vasant Vihar, New Delhi New Delhi PAN: AJLPK0736H (Appellant) (Respondent) ACIT, Vs. Lokvir Kapoor, Circle-19(2), C-8, Ground Floor, Pashimi New Delhi Marg, Vasant Vihar, New Delhi PAN: AJLPK0736H (Appellant) (Respondent) Assessee by : Shri Ajay Vohra, Sr. Adv Shri Deepesh Jain, CA Revenue by: Smt Deepali Chandra, CIT DR Date of Hearing 22/08/2019 Date of pronouncement 20/11/2019 O R D E R PER PR…

Lokvir Kapoor, New Delhi vs. ACIT, Circle-19(2), New Delhi

In the result appeal filed by the assessee is allowed and appeal filed by the learned assessing officer is dismissed

ITA 1532/DEL/2019[2015-16]Status: DisposedITAT Delhi20 Nov 2019AY 2015-16

Bench: Shri Kuldip Singh & Shri Prashant Maharishilokvir Kapoor, Vs. Acit, C-8, Ground Floor, Pashimi Circle-19(2), Marg, Vasant Vihar, New Delhi New Delhi Pan: Ajlpk0736H (Appellant) (Respondent) Acit, Vs. Lokvir Kapoor, Circle-19(2), C-8, Ground Floor, Pashimi New Delhi Marg, Vasant Vihar, New Delhi Pan: Ajlpk0736H (Appellant) (Respondent)

For Appellant: Shri Ajay Vohra, Sr. AdvFor Respondent: Smt Deepali Chandra, CIT DR
Section 143Section 54FSection 56Section 56(2)(iii)Section 56(2)(vii)

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ―D‖: NEW DELHI BEFORE SHRI KULDIP SINGH, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER Lokvir Kapoor, Vs. ACIT, C-8, Ground Floor, Pashimi Circle-19(2), Marg, Vasant Vihar, New Delhi New Delhi PAN: AJLPK0736H (Appellant) (Respondent) ACIT, Vs. Lokvir Kapoor, Circle-19(2), C-8, Ground Floor, Pashimi New Delhi Marg, Vasant Vihar, New Delhi PAN: AJLPK0736H (Appellant) (Respondent) Assessee by : Shri Ajay Vohra, Sr. Adv Shri Deepesh Jain, CA Revenue by: Smt Deepali Chandra, CIT DR Date of Hearing 22/08/2019 Date of pronouncement 20/11/2019 O R D E R PER PR…

Buro Happold Limited, Mumbai vs. Deputy Commissioner of Income Tax (International Taxation)-1(3)(2), Mumbai

The appeal stands allowed for statistical purposes

ITA 7111/MUM/2017[2014-15]Status: DisposedITAT Mumbai13 Nov 2019AY 2014-15

Bench: Shri Saktijit Dey, Jm & Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri Vijay Mehta-Ld. ARFor Respondent: Shri O.P. Meena-Ld. DR
Section 143(3)Section 144C(5)Section 234B

…leaded that the same may be admitted and restored back to lower authorities for adjudication keeping in view the ratio of judgment of Hon’ble Supreme Court rendered in National Thermal Power Corp. Ltd. V/s CIT (229 ITR 383) and Jute Corporation of India Ltd. (187 ITR 688). Our attention has also been drawn to the fact that the said issue is covered in assessee’s favor by the order of this Tribunal for AY 2012-13 in assessee’s own case vide ITA No. 1296/Mum/2017 order dated 15/02/2019. The Ld. DR opposed the admission of the same by submitting that the assessee offered the income, in this regard, in its return of…

Van Oord India P.Ltd, Mumbai vs. DCIT RG 5(3), Mumbai

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

ITA 720/MUM/2015[2010-11]Status: DisposedITAT Mumbai11 Nov 2019AY 2010-11

Bench: Shri. A. D. Jain & Shri Rajesh Kumar

For Appellant: S/Shri Nishant Thakkar, RishiFor Respondent: Shri Rajeev Harit, D.R
Section 115VSection 143(3)Section 144C(13)Section 28Section 43CSection 92Section 92(1)Section 92CSection 92C(4)Section 92E

…tted, this argument deserves to be rejected in view of the decisions of the Hon'ble IT(TP)A No.720/MUM/2015 Page 26 of 29 Supreme Court in the cases of ‘National Thermal Power Co. Ltd. v. CIT’, 229 ITR 383 (SC) and ‘Jute Corporation of India Ltd. Vs. CIT’, 187 ITR 688 (SC), and the Full Bench decision of the Hon'ble Bombay High Court in the case of ‘Ahmedabad Electricity Co. Ltd. Vs. CIT’, 199 ITR 351 (Bom.). In fact, as rightly submitted on behalf of the assessee, this is the settled position of law, as has been held by the Hon'ble Bombay High Court in the case of ‘Ultratech Cement Ltd. Vs. ACIT’, 81 taxmann.…

M/S. Churu Trading Company Pvt. Ltd Now Merged With Sprit Textiles Pvt.Ltd., Mumbai vs. ACIT 6(2)(1)Present in Charge ACIT Range 8(2)(2), Mumbai

In the result, appeal of the assessee is allowed and appeal of the revenue is dismissed and cross objection of the assessee is dismissed

ITA 5709/MUM/2017[2012-13]Status: DisposedITAT Mumbai06 Nov 2019AY 2012-13

Bench: Shri M.Balaganesh, Am & Shri Amarjit Singh, Jm M/S. Churu Trading Co. Vs. Asst. Commissioner Of Private Limited (Now Income Tax, Range-8(2)(2) Merged With Spirit Textiles Aayakar Bhavan, Pvt. Ltd., Mumbai – 400 020 18Th Floor, A-Wing Marathon Futurex N M Joshi Marg, Lower Parel, Mumbai – 400 013 Pan/Gir No. Aalcs5905J (Appellant) .. (Respondent) Dy. Commissioner Of Vs. M/S. Churu Trading Co. Private Income Tax, Range- Limited (Now Merged With Spirit 8(2)(2) Textiles Pvt. Ltd., 18Th Floor, A-Wing Aayakar Bhavan, Mumbai – 400 020 Marathon Futurex N M Joshi Marg, Lower Parel, Mumbai – 400 013 Pan/Gir No. Aaacc4853G (Appellant) .. (Respondent)

Section 143(3)Section 14A

…ound No.1 raised by the assessee is purely legal in nature and it goes to the root of the matter and it does not involve investigation of fresh facts. Hence, placing reliance on the decision of Supreme Court decision on Jute Corporation of India v. CIT [1991] 187 ITR 688 (SC) and NTPC Ltd., reported in 229 ITR 383, we are inclined to admit the additional grounds raised by the assessee and consider the same for adjudication. Return of income was filed by the assessee for the A.Y.2012-13 on 27/09/2012 declaring total loss of Rs.36,53,03,148/-. The assessee is a registered NBFC and mainly involved in the business of…

American Power Coversion (India) Private Limited, Bangalore vs. Addl.C.I.T., Bangalore

In the result appeal filed by assessee stands partly allowed as indicated herein above

ITA 1319/BANG/2011[2007-08]Status: DisposedITAT Bangalore23 Oct 2019AY 2007-08

Bench: Shri A.K.Garodia & Smt.Beena Pillaiit(Tp)A No.1319(Bang)/2011 (Assessment Year : 2007-08)

For Appellant: Shri Sharath Rao, CAFor Respondent: Shri C.H.Sundar Rao, CIT
Section 133(6)Section 92C

…IT(TP)A No.1319(B)/2011 1 IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES :“A”, BANGALORE BEFORE SHRI A.K.GARODIA, ACCOUNTANT MEMBER AND SMT.BEENA PILLAI, JUDICIAL MEMBER IT(TP)A No.1319(Bang)/2011 (Assessment year : 2007-08) M/s Schneider Electric IT Business India Pvt.Ltd., (formerly known as American Power Conversion (I) Pvt.Ltd.,) 187/3 and 188/3, Jigani, Bangalore-560 106 Pan No.AACCA6398Q Appellant Vs The Addl. Commissioner of Income Tax (LUT), Bangalore Respondent Appellant by : Shri Sharath Rao, CA Revenue by : Shri C.H.Sundar Rao, CIT Date of hearing : 19-08-2019 Date of pronouncement :…

Devki Devi Foundation, New Delhi vs. DIT (Exemptions), New Delhi

ITA 1027/DEL/2012[]Status: DisposedITAT Delhi22 Oct 2019

Bench: Shri R.K. Panda & Ms Suchitra Kambleassessment Year: -- Devki Devi Foundation, Vs Dit (Exemptions), Plot No.15, 3Rd Floor, 2, Press Enclave Road, Saket, Aayakar Bhawan, New Delhi. Laxmi Nagar District Centre, New Delhi. Pan: Aaatd5283G (Appellant) (Respondent) Assessee By : Shri Ajay Vohra, Sr. Advocate, Shri Gaurav Jain, Advocate & Shri Deepesh Jain, Ca Revenue By : Ms Nidhi Srivastava, Cit, Dr Date Of Hearing : 27.08.2019 Date Of Pronouncement : 22.10.2019 Order Per R.K. Panda, Am: The Appeal Filed By The Assessee Is Directed Against The Order Dated 28.12.2011 Of The Dit (Exemptions), Delhi Withdrawing Registration Granted Earlier U/S 12A Of The It Act Since Inception.

For Appellant: Shri Ajay Vohra, Sr. AdvocateFor Respondent: Ms Nidhi Srivastava, CIT, DR
Section 12A

…registration for period prior to issue of notice for withdrawal/ cancellation under that section.” 15. Referring to the decision of the Hon'ble Supreme Court in the case of NTPC Ltd. vs. CIT, 229 ITR 383 and in the case of Jute Corporation of India vs. CIT, 187 ITR 688, the ld. counsel for the assessee submitted that these grounds being purely legal in nature and all material facts are already on record and no new facts are required to be investigated, therefore, the additional grounds should be admitted for adjudication. 16. After hearing both the sides, the additional grounds raised by the assessee being…

M/S. Dell Intenational Services India Pvt Ltd, Bengaluru vs. Additonal Commissioner of Income Tax, Ltu, Bengaluru

In the result appeal filed by assessee stands allowed as indicated hereinabove

ITA 777/BANG/2018[2008-2009]Status: DisposedITAT Bangalore18 Oct 2019AY 2008-2009

Bench: Shri B.R.Baskaran & Smt.Beena Pillai, Judical Member It(Tp)A No.777(Bang)/2018 (Assessment Year : 2008-09) M/S Dell International Services India Pvt.Ltd., Divyashree Greens, Sy.Nos.12/1, 12/2A,13/1A, Chalaghatta Village, Varthur Hobli, Bangalore-560 071 Pan No.Aabcs8847D Appellant Vs The Addl. Commissioner Of Income Tax, Ltu, Bangalore Respondent

For Appellant: Shri T. Suryanarayan, AdvocateFor Respondent: Smt. R.Premi, JCIT
Section 142Section 143Section 143(3)Section 250

…ITA No.777(B)/2018 1 IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES : “C”, BANGALORE BEFORE SHRI B.R.BASKARAN, ACCOUNTANT MEMBER AND SMT.BEENA PILLAI, JUDICAL MEMBER IT(TP)A No.777(Bang)/2018 (Assessment year : 2008-09) M/s Dell International Services India Pvt.Ltd., Divyashree Greens, Sy.Nos.12/1, 12/2A,13/1A, Chalaghatta Village, Varthur Hobli, Bangalore-560 071 PAN No.AABCS8847D Appellant Vs The Addl. Commissioner of Income Tax, LTU, Bangalore Respondent Appellant by : Shri T. Suryanarayan, Advocate Revenue by : Smt. R.Premi, JCIT Date of hearing : 23-09-2019 Date of pronouncement : 18-10-2019…

ACIT 2(1), Mumbai vs. Bajaj Electricals Ltd, Mumbai

In the result the appeals, of the assessee and Revenue, are partly allowed as indicated above

ITA 3811/MUM/2012[2008-09]Status: DisposedITAT Mumbai14 Oct 2019AY 2008-09

Bench: Sri Mahavir Singh, Jm & Sri M Balaganesh, Am आयकर अपील सुं./ Ita No. 3892/Mum/2011 (यिर्ाारण वर्ा / Assessment Years 2007-08) आयकर अपील सुं./ Ita No. 3789/Mum/2012 (यिर्ाारण वर्ा / Assessment Years 2008-09) Bajaj Electricals Limited The Asst. Commissioner Of 45/47, Bombay Lite Income Tax, (Osd), 2(1), बनाम/ Building, Veer Nariman Aayakar Bhavan, M.K. Road, Vs. Road, Fort Mumbai-400 001 Mumbai-400 020 (अपीलार्थी / Appellant) (प्रत्यर्थी/ Respondent) स्र्थायी लेखा सुं./Pan No. Aaacb2484Q आयकर अपील सुं./ Ita No. 4516/Mum/2011 (यिर्ाारण वर्ा / Assessment Years 2007-08) आयकर अपील सुं./ Ita No. 3811/Mum/2012 (यिर्ाारण वर्ा / Assessment Years 2008-09) The Asst. Commissioner Of Bajaj Electricals Limited Income Tax, (Osd), 2(1), 45/47, Bombay Lite Building, बनाम/ Aayakar Bhavan, M.K. Road, Veer Nariman Road, Fort Vs. Mumbai-400 020 Mumbai-400 001 (अपीलार्थी / Appellant) (प्रत्यर्थी/ Respondent) स्र्थायी लेखा सुं./Pan No. Aaacb2484Q

For Appellant: S/Shri Nitesh JoshiFor Respondent: Shri Sanjay Singh
Section 10(15)Section 143(3)Section 14A

…quested for admission of additional ground in view of the decisions of Hon’ble Supreme Court in the cases of National Thermal Power Co. Ltd. vs. CIT (1998) 229 383 (SC) & ITAs No. 3892&4516/Mum/2011, 3789& 3811/Mum/2012 Jute Corporation Of India Ltd. (1991) 187 ITR 688 (SC) and full Bench decision of Bombay High court in the case of Ahmedabad Electricity Co. Ltd. (1993) 199 ITR 351 (Bom) (FB). We admit the ground adjudicate the same. We have heard the rival contentions and gone through the 11. facts and circumstances of the case. We noted that this issue has been settled by Hon’ble Supreme Court in the case of…

Asst CIT 2(1), Mumbai vs. Bajaj Electricals Ltd, Mumbai

In the result the appeals, of the assessee and Revenue, are partly allowed as indicated above

ITA 4516/MUM/2011[2007-08]Status: DisposedITAT Mumbai14 Oct 2019AY 2007-08

Bench: Sri Mahavir Singh, Jm & Sri M Balaganesh, Am आयकर अपील सुं./ Ita No. 3892/Mum/2011 (यिर्ाारण वर्ा / Assessment Years 2007-08) आयकर अपील सुं./ Ita No. 3789/Mum/2012 (यिर्ाारण वर्ा / Assessment Years 2008-09) Bajaj Electricals Limited The Asst. Commissioner Of 45/47, Bombay Lite Income Tax, (Osd), 2(1), बनाम/ Building, Veer Nariman Aayakar Bhavan, M.K. Road, Vs. Road, Fort Mumbai-400 001 Mumbai-400 020 (अपीलार्थी / Appellant) (प्रत्यर्थी/ Respondent) स्र्थायी लेखा सुं./Pan No. Aaacb2484Q आयकर अपील सुं./ Ita No. 4516/Mum/2011 (यिर्ाारण वर्ा / Assessment Years 2007-08) आयकर अपील सुं./ Ita No. 3811/Mum/2012 (यिर्ाारण वर्ा / Assessment Years 2008-09) The Asst. Commissioner Of Bajaj Electricals Limited Income Tax, (Osd), 2(1), 45/47, Bombay Lite Building, बनाम/ Aayakar Bhavan, M.K. Road, Veer Nariman Road, Fort Vs. Mumbai-400 020 Mumbai-400 001 (अपीलार्थी / Appellant) (प्रत्यर्थी/ Respondent) स्र्थायी लेखा सुं./Pan No. Aaacb2484Q

For Appellant: S/Shri Nitesh JoshiFor Respondent: Shri Sanjay Singh
Section 10(15)Section 143(3)Section 14A

…quested for admission of additional ground in view of the decisions of Hon’ble Supreme Court in the cases of National Thermal Power Co. Ltd. vs. CIT (1998) 229 383 (SC) & ITAs No. 3892&4516/Mum/2011, 3789& 3811/Mum/2012 Jute Corporation Of India Ltd. (1991) 187 ITR 688 (SC) and full Bench decision of Bombay High court in the case of Ahmedabad Electricity Co. Ltd. (1993) 199 ITR 351 (Bom) (FB). We admit the ground adjudicate the same. We have heard the rival contentions and gone through the 11. facts and circumstances of the case. We noted that this issue has been settled by Hon’ble Supreme Court in the case of…

Bajaj Electricals Ltd, Mumbai vs. Asst CIT (OSD) 2(1), Mumbai

In the result the appeals, of the assessee and Revenue, are partly allowed as indicated above

ITA 3892/MUM/2011[2007-08]Status: DisposedITAT Mumbai14 Oct 2019AY 2007-08

Bench: Sri Mahavir Singh, Jm & Sri M Balaganesh, Am आयकर अपील सुं./ Ita No. 3892/Mum/2011 (यिर्ाारण वर्ा / Assessment Years 2007-08) आयकर अपील सुं./ Ita No. 3789/Mum/2012 (यिर्ाारण वर्ा / Assessment Years 2008-09) Bajaj Electricals Limited The Asst. Commissioner Of 45/47, Bombay Lite Income Tax, (Osd), 2(1), बनाम/ Building, Veer Nariman Aayakar Bhavan, M.K. Road, Vs. Road, Fort Mumbai-400 001 Mumbai-400 020 (अपीलार्थी / Appellant) (प्रत्यर्थी/ Respondent) स्र्थायी लेखा सुं./Pan No. Aaacb2484Q आयकर अपील सुं./ Ita No. 4516/Mum/2011 (यिर्ाारण वर्ा / Assessment Years 2007-08) आयकर अपील सुं./ Ita No. 3811/Mum/2012 (यिर्ाारण वर्ा / Assessment Years 2008-09) The Asst. Commissioner Of Bajaj Electricals Limited Income Tax, (Osd), 2(1), 45/47, Bombay Lite Building, बनाम/ Aayakar Bhavan, M.K. Road, Veer Nariman Road, Fort Vs. Mumbai-400 020 Mumbai-400 001 (अपीलार्थी / Appellant) (प्रत्यर्थी/ Respondent) स्र्थायी लेखा सुं./Pan No. Aaacb2484Q

For Appellant: S/Shri Nitesh JoshiFor Respondent: Shri Sanjay Singh
Section 10(15)Section 143(3)Section 14A

…quested for admission of additional ground in view of the decisions of Hon’ble Supreme Court in the cases of National Thermal Power Co. Ltd. vs. CIT (1998) 229 383 (SC) & ITAs No. 3892&4516/Mum/2011, 3789& 3811/Mum/2012 Jute Corporation Of India Ltd. (1991) 187 ITR 688 (SC) and full Bench decision of Bombay High court in the case of Ahmedabad Electricity Co. Ltd. (1993) 199 ITR 351 (Bom) (FB). We admit the ground adjudicate the same. We have heard the rival contentions and gone through the 11. facts and circumstances of the case. We noted that this issue has been settled by Hon’ble Supreme Court in the case of…

M/S Sterling Commerce Pvt. Ltd., Bangalore vs. DCIT, Bangalore

In the result this ground raised by assessee stands allowed

ITA 1220/BANG/2011[2007-08]Status: DisposedITAT Bangalore30 Sept 2019AY 2007-08

Bench: Shri B.R.Baskaran & Smt Beena Pillaiit(Tp)A No.1220(Bang)/2011 (Assessment Year : 2007-08) M/S Sterling Commerce Solutions India Pvt.Ltd., (Successor In Interest To Telelogic India Pvt.Ltd) C/O Ibm India Pvt.Ltd,, Iii Floor, Subramanya Arcade, 12, Bannerghatta Road, Bangalore-560 029 Pan No.Aabct3727D/Ta-158 Appellant Vs The Deputy Commissioner Of Income Tax, Circle-12(4) Bangalore Respondent Appellant By : Sri Padamchand Khincha, Ca Revenue By : Shri Pradeep Kumar, Cit

For Appellant: Sri Padamchand Khincha, CAFor Respondent: Shri Pradeep Kumar, CIT
Section 143Section 92CSection 92C(3)

…IT(TP)A No.1220(B)/2011 1 IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES : “ C ”, BANGALORE BEFORE SHRI B.R.BASKARAN, ACCOUNTANT MEMBER AND SMT BEENA PILLAI, JUDICIAL MEMBER IT(TP)A No.1220(Bang)/2011 (Assessment Year : 2007-08) M/s Sterling Commerce Solutions India Pvt.Ltd., (successor in interest to Telelogic India Pvt.Ltd) C/o IBM India Pvt.Ltd,, III Floor, Subramanya Arcade, 12, Bannerghatta Road, Bangalore-560 029 PAN No.AABCT3727D/TA-158 Appellant Vs The Deputy Commissioner of Income Tax, Circle-12(4) Bangalore Respondent Appellant by : Sri Padamchand Khincha, CA Revenue by : Shri Pradeep Kum…

Bengal Finance & Investment P.Ltd, Mumbai vs. DCIT Cir 8(1), Mumbai

In the result, appeal of the assessee is partly allowed

ITA 3976/MUM/2016[2012-13]Status: DisposedITAT Mumbai25 Sept 2019AY 2012-13

Bench: Shri Shamim Yahya & Shri Pawan Singh

For Appellant: Shri Harsh M. Kapadia (AR)For Respondent: Shri Manoj Kumar Singh (DR)
Section 115jSection 14ASection 254(1)

…al which relates to addition/disallowance under Rule 8D(2)(ii) are already available on record of the lower authorities. In support of his submission, the ld. AR of the assessee relied upon the decisions of Hon’ble Supreme Court in Jute Corporation of India [187 ITR 688 (SC)] and National Thermal Power Corporation vs. CIT [229 ITR 383]. 7. On the other hand, the ld. DR for the revenue submits that the assessee for the first time has raised the grounds of appeal and raised the plea that they have sufficient funds to make the investments and no part of borrowed funds were utilized in making investment from whic…

Raina Engineers, Mumbai vs. Asst CIT Panvel Cir, Mumbai

In the result, assessee’s appeal for the assessment year 2009-10 and 2011-12 are allowed and appeal for the assessment year 2010-11 is partly allowed

ITA 3640/MUM/2015[2010-11]Status: DisposedITAT Mumbai25 Sept 2019AY 2010-11

Bench: Shri M. Balaganesh (Am) & Shri Ram Lal Negi (Jm) Assessment Year: 2009-2010 M/S Raina Engineers, The Deputy Commissioner Of A-8, Shri Ram Industrial Estate, Income Tax, G.D. Ambedkar Road, 3Rd Floor, Trifed Tower, Wadala (W), Vs. Opp. Khanda Colony, Panvel, Mumbai - 400031 Navi Mumbai Pan: Aabfr6379J Assessment Year: 2010-2011 M/S Raina Engineers, The Asst. Commissioner Of A-8, Shri Ram Industrial Estate, Income Tax, G.D. Ambedkar Road, Panvel Circle, Wadala (West), Vs. Panvel Mumbai - 400031 Pan: Aabfr6379J (Appellant) (Respondent) Assessment Year: 2010-2011 The Dy. Commissioner Of Income M/S Raina Engineers, Tax, Panvel Circle, 604, Sunder Tower, Income Tax Office, 3Rd Floor, Off. T.J. Road, Trifed Tower, Sector- 17, Vs. Opp. Swan Mills, Sewari, Opp: Khanda Colony, New Panvel, Mumbai Dist: Raigad. Pan: Aabfr6379J (Appellant) (Respondent) Assessment Year: 2011-2012 M/S Raina Engineers, The Deputy Commissioner Of A-8, Shri Ram Industrial Estate, Income Tax, G.D. Ambedkar Road, 3Rd Floor, Trifed Tower, Wadala (W), Vs. Opp. Khanda Colony, Panvel, Mumbai - 400031 Navi Mumbai Pan: Aabfr6379J Assessment Years: 2009-10, 2010-11 & 2011-12 Assessment Year: 2011-2012 The Dy. Commissioner Of Income M/S Raina Engineers, Tax, Panvel Circle, A-8, C-6, Sriram Industrial Income Tax Office, 3Rd Floor, Estate, G.D. Ambedkar Road, Trifed Tower, Sector- 17, Vs. Wadala (W), Opp: Khanda Colony, New Panvel, Mumbai - 400031 Dist: Raigad Pan: Aabfr6379J

For Appellant: Shri Vijay Mehta & Anuj KisnadwalaFor Respondent: Shri D.G. Pansari (DR)
Section 143Section 143(3)Section 147Section 148

…sed by the AO is bad in law and the Ld.CIT (A) ought to have dismissed the same. The Ld. counsel relied on the judgments of the Hon’ble Supreme Court in the case of National Thermal Power Corporation vs. CIT 229 ITR 383 (SC), Jute Corporation of India vs. CIT 187 ITR 688 (SC) and the Hon’ble High Court of Bombay in Ahmadabad Electricity Company Ltd. vs. CIT 199 ITR 351 (Bom) to substantiate the contention that the assessee can raise the legal Assessment Years: 2009-10, 2010-11 & 2011-12 ground at any stage. After hearing the Ld. Departmental Representative (DR), we admitted the additional ground raised by the a…