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 371,887 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 Madhya Pradesh Audyogik Kendra Vikas Nigam (Indore) Ltd., Indore vs. The ACIT3(1), Indore

In the result, the appeals filed by the assessee company –

ITA 351/IND/2013[2008-09]Status: DisposedITAT Indore21 Mar 2018AY 2008-09

Bench: Shri Kul Bharat & Shri Manish Boradआ.अ.सं /.I.T.A. No. 347 To 351/Ind/2013, 760 & 761/Ind/2014 "नधा"रण वष" // A.Ys.: 2003-04, 2004-05, 2006-07 To 2008-09, 2009-10 & 2010-11 Madhya Pradesh Audyogik Vs. Assistant Commissioner Of Kendra Vikas Nigam Income-Tax, (Indore) Limited, 3(1), Indore. Indore. अपीलाथ" /Appellant ""यथ" /Respondent "था.ले.सं./Pan: Aadcm7525Q

For Respondent: Shri Manoj Munshi

…ing to the Tribunal arises in the matter and for the just decision of the case. Therefore, there is no infirmity in the order of the Tribunal. 7.2] That Hon’ble Apex Court in the case of Jute Corporation of India Ltd. vs. CIT (1990) 88 CTR (SC) 66 : (1991) 187 ITR 688 (SC) while dealing with the powers of the AAC, the Supreme Court observed that : “An appellate authority has all the powers which the original authority may have in deciding the question before it subject to the restrictions or limitations, if -: 15 :- MPAKVN AND SEZ (Indore ) & SEZ Ltd.,Indore any, prescribed by the statutory provisions. in t…

M/S Madhya Pradesh Audyogik Kendra Vikas Nigam (Indore) Ltd., Indore vs. The ACIT3(1), Indore

In the result, the appeals filed by the assessee company –

ITA 350/IND/2013[2007-08]Status: DisposedITAT Indore21 Mar 2018AY 2007-08

Bench: Shri Kul Bharat & Shri Manish Boradआ.अ.सं /.I.T.A. No. 347 To 351/Ind/2013, 760 & 761/Ind/2014 "नधा"रण वष" // A.Ys.: 2003-04, 2004-05, 2006-07 To 2008-09, 2009-10 & 2010-11 Madhya Pradesh Audyogik Vs. Assistant Commissioner Of Kendra Vikas Nigam Income-Tax, (Indore) Limited, 3(1), Indore. Indore. अपीलाथ" /Appellant ""यथ" /Respondent "था.ले.सं./Pan: Aadcm7525Q

For Respondent: Shri Manoj Munshi

…ing to the Tribunal arises in the matter and for the just decision of the case. Therefore, there is no infirmity in the order of the Tribunal. 7.2] That Hon’ble Apex Court in the case of Jute Corporation of India Ltd. vs. CIT (1990) 88 CTR (SC) 66 : (1991) 187 ITR 688 (SC) while dealing with the powers of the AAC, the Supreme Court observed that : “An appellate authority has all the powers which the original authority may have in deciding the question before it subject to the restrictions or limitations, if -: 15 :- MPAKVN AND SEZ (Indore ) & SEZ Ltd.,Indore any, prescribed by the statutory provisions. in t…

M/S Madhya Pradesh Audyogik Kendra Vikas Nigam (Indore) Ltd., Indore vs. The ACIT3(1), Indore

In the result, the appeals filed by the assessee company –

ITA 349/IND/2013[2006-07]Status: DisposedITAT Indore21 Mar 2018AY 2006-07

Bench: Shri Kul Bharat & Shri Manish Boradआ.अ.सं /.I.T.A. No. 347 To 351/Ind/2013, 760 & 761/Ind/2014 "नधा"रण वष" // A.Ys.: 2003-04, 2004-05, 2006-07 To 2008-09, 2009-10 & 2010-11 Madhya Pradesh Audyogik Vs. Assistant Commissioner Of Kendra Vikas Nigam Income-Tax, (Indore) Limited, 3(1), Indore. Indore. अपीलाथ" /Appellant ""यथ" /Respondent "था.ले.सं./Pan: Aadcm7525Q

For Respondent: Shri Manoj Munshi

…ing to the Tribunal arises in the matter and for the just decision of the case. Therefore, there is no infirmity in the order of the Tribunal. 7.2] That Hon’ble Apex Court in the case of Jute Corporation of India Ltd. vs. CIT (1990) 88 CTR (SC) 66 : (1991) 187 ITR 688 (SC) while dealing with the powers of the AAC, the Supreme Court observed that : “An appellate authority has all the powers which the original authority may have in deciding the question before it subject to the restrictions or limitations, if -: 15 :- MPAKVN AND SEZ (Indore ) & SEZ Ltd.,Indore any, prescribed by the statutory provisions. in t…

M/S Madhya Pradesh Audyogik Kendra Vikas Nigam (Indore) Ltd., Indore vs. The ACIT3(1), Indore

In the result, the appeals filed by the assessee company –

ITA 348/IND/2013[2004-05]Status: DisposedITAT Indore21 Mar 2018AY 2004-05

Bench: Shri Kul Bharat & Shri Manish Boradआ.अ.सं /.I.T.A. No. 347 To 351/Ind/2013, 760 & 761/Ind/2014 "नधा"रण वष" // A.Ys.: 2003-04, 2004-05, 2006-07 To 2008-09, 2009-10 & 2010-11 Madhya Pradesh Audyogik Vs. Assistant Commissioner Of Kendra Vikas Nigam Income-Tax, (Indore) Limited, 3(1), Indore. Indore. अपीलाथ" /Appellant ""यथ" /Respondent "था.ले.सं./Pan: Aadcm7525Q

For Respondent: Shri Manoj Munshi

…ing to the Tribunal arises in the matter and for the just decision of the case. Therefore, there is no infirmity in the order of the Tribunal. 7.2] That Hon’ble Apex Court in the case of Jute Corporation of India Ltd. vs. CIT (1990) 88 CTR (SC) 66 : (1991) 187 ITR 688 (SC) while dealing with the powers of the AAC, the Supreme Court observed that : “An appellate authority has all the powers which the original authority may have in deciding the question before it subject to the restrictions or limitations, if -: 15 :- MPAKVN AND SEZ (Indore ) & SEZ Ltd.,Indore any, prescribed by the statutory provisions. in t…

M/S Madhya Pradesh Audyogik Kendra Vikas Nigam (Indore) Ltd., Indore vs. The ACIT3(1), Indore

In the result, the appeals filed by the assessee company –

ITA 347/IND/2013[2003-04]Status: DisposedITAT Indore21 Mar 2018AY 2003-04

Bench: Shri Kul Bharat & Shri Manish Boradआ.अ.सं /.I.T.A. No. 347 To 351/Ind/2013, 760 & 761/Ind/2014 "नधा"रण वष" // A.Ys.: 2003-04, 2004-05, 2006-07 To 2008-09, 2009-10 & 2010-11 Madhya Pradesh Audyogik Vs. Assistant Commissioner Of Kendra Vikas Nigam Income-Tax, (Indore) Limited, 3(1), Indore. Indore. अपीलाथ" /Appellant ""यथ" /Respondent "था.ले.सं./Pan: Aadcm7525Q

For Respondent: Shri Manoj Munshi

…ing to the Tribunal arises in the matter and for the just decision of the case. Therefore, there is no infirmity in the order of the Tribunal. 7.2] That Hon’ble Apex Court in the case of Jute Corporation of India Ltd. vs. CIT (1990) 88 CTR (SC) 66 : (1991) 187 ITR 688 (SC) while dealing with the powers of the AAC, the Supreme Court observed that : “An appellate authority has all the powers which the original authority may have in deciding the question before it subject to the restrictions or limitations, if -: 15 :- MPAKVN AND SEZ (Indore ) & SEZ Ltd.,Indore any, prescribed by the statutory provisions. in t…

Bombay Forgings Ltd, Navi Mumbai vs. DCIT 14(1)(2), Mumbai

ITA 2184/MUM/2015[2007-08]Status: DisposedITAT Mumbai21 Mar 2018AY 2007-08

Bench: Shrir. C. Shrma, Am & Shri Sandeep Gosain, Jm आयकरअपीलसं./ I.T.A. No. 2184/Mum/2015(Ay 2007-08)

For Appellant: Ms. ArjuGarodia, DR byFor Respondent: Dr. K. Shivram / Ms
Section 45(2)

…ds will not require investigation into any new or fresh facts. 7. Therefore, while keeping in view the principles laid down by the Hon’ble Supreme Court in the case of National Thermal Power Co. Ltd. v. CIT 229 ITR 383 (SC), Jute Corporation of India Vs. CIT 187 ITR 688 (SC), Ahemdabad Electrical Vrs. CIT 199 ITR 351, wherein it has been held that the legal grounds, which goes to the roots of the case can be raised and allowed at any stage of proceedings. Therefore, keeping in view the above principles in mind, we allow the assessee to raise the C.O. No. 59/Mum/2017 Bombay Forgings Ltd additional grounds of appe…

Bay Lines ( Mauritius), Mumbai vs. DDIT (It) 1(2)(1), Mumbai

Accordingly. Therefore this ground raised by the assessee in AY 2011-12 stands allowed

ITA 6716/MUM/2016[2012-13]Status: DisposedITAT Mumbai20 Feb 2018AY 2012-13

Bench: Shri B. R. Baskaran, Am & Shri Sandeep Gosain, Jm आयकरअपीलसं./ I.T.A. No. 1181/Mum/2002 (Ay 1998-99) Bay Lines (Mauritiues) Adit (It) – 3(2) C/O-Freight Connection Mumbai - 400020 India Pvt. Ltd. 3-C, Omkar Esquare, Sion – बनाम/ Chunabhatti Juction, Vs. Sion Trombay Rd, Sion (E) Mumbai-400022 स्थायीलेखासं./जीआइआरसं./ Pan/Gir No. Aabcb5853G & Cross Objection No. 32/Mum/2010 (Ay 1998-99)

For Appellant: Sh. M. V. Rajguru, DRFor Respondent: Sh. S. E. Dastur / Harsh

…nd will not require investigation into any new or fresh facts. 7. Therefore, while keeping in view the principles laid down by the Hon’ble Supreme Court in the case of National Thermal Power Co. Ltd. v. CIT 229 ITR 383 (SC), Jute Corporation of India Vs. CIT 187 ITR 688 (SC), Ahemdabad Electrical Vrs. CIT 199 ITR 351, wherein it has been held that legal grounds, which goes to the roots of the case, can be raised and allowed at any time /stage. Therefore, keeping in view the above principles in mind, we allow the assessee to raise the additional cross objection. Hence, application dated 14th June 2017 is allowed…

Anil Mehta, Mumbai vs. ITO 14(3)(1), Mumbai

In the result, the appeals filed by the assessee are allowed

ITA 1392/MUM/2015[2007-08]Status: DisposedITAT Mumbai14 Feb 2018AY 2007-08

Bench: Shri D.T. Garasia & Shri Rajesh Kumar

For Appellant: Shri Shailesh ParmarFor Respondent: Shri Rajesh Kumar Yadav
Section 271(1)(c)Section 274

…for adjudication as the same involves a point of law. The case of the assessee is duly supported by the ratio laid down by the Hon'ble Supreme Court in the cases of National Thermal Power Corporation Ltd. vs. CIT 229 ITR 283 and Jute Corporation of India Ltd. 187 ITR 688. It is clear that the issue raised by the assessee in the additional ground goes to the root of the jurisdiction of the AO to impose penalty under Section 271(1)(c) of the Act and therefore the same is relevant for determining the liability of the assessee to pay penalty under Section 271(1)(c) of the Act. In view of these facts the additional gr…

Anil Vinodbhai Mehta, Mumbai vs. ITO 14(3)(1), Mumbai

In the result, the appeals filed by the assessee are allowed

ITA 1324/MUM/2013[2008-09]Status: DisposedITAT Mumbai14 Feb 2018AY 2008-09

Bench: Shri D.T. Garasia & Shri Rajesh Kumar

For Appellant: Shri Shailesh ParmarFor Respondent: Shri Rajesh Kumar Yadav
Section 271(1)(c)Section 274

…for adjudication as the same involves a point of law. The case of the assessee is duly supported by the ratio laid down by the Hon'ble Supreme Court in the cases of National Thermal Power Corporation Ltd. vs. CIT 229 ITR 283 and Jute Corporation of India Ltd. 187 ITR 688. It is clear that the issue raised by the assessee in the additional ground goes to the root of the jurisdiction of the AO to impose penalty under Section 271(1)(c) of the Act and therefore the same is relevant for determining the liability of the assessee to pay penalty under Section 271(1)(c) of the Act. In view of these facts the additional gr…

Nvidia Graphics Private Limited, Bangalore vs. DCIT, Bangalore

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

ITA 1223/BANG/2011[2007-08]Status: DisposedITAT Bangalore09 Feb 2018AY 2007-08

Bench: Shri Sunil Kumar Yadav & Shri Inturi Rama Rao

For Appellant: Shri Chavali Narayan, CAFor Respondent: Ms. Neera Malhotra, CIT(DR)
Section 10ASection 143(3)Section 92C

…arising out of additional grounds are purely legal issues and the facts are already on record. The learned AR of the assessee alo placed reliance on the following decisions for admission of additional grounds of appeal: i. Jute Corporation of India vs. CIT (187 ITR 688)(SC) ii. National Thermal Power Corporation vs. CIT (229 ITR 383)(SC) iii. Ahmedabad Electricity Co. Ltd. (199 ITR 351)(Bom) iv. DCIT vs. Quark Systems (P) Ltd. (ITA No.100(CHD)/2009) (ITAT,Chandigarh). 10. After hearing the rival submissions, we are of considered opinion that additional grounds of appeal be admitted in the light of the ratio la…

Ganpat Mukundrao Murkute, Pune vs. Assistant Commissioner of Income-Tax

ITA 2141/PUN/2013[2006-07]Status: DisposedITAT Pune02 Feb 2018AY 2006-07

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am

Section 143(2)Section 143(3)Section 148

…equired to be brought on record and therefore, deserves to be admitted and for which reliance was placed on the decision in the cases of (i) National Thermal Power Corporation V. CIT (229 ITR 383 (SC), (ii) Jute Corporation of India Ltd Vs. CIT reported in 187 ITR 688 (SC) and Ahmedabad Electricity Co., Ltd., Vs. CIT reported in 199 ITR 351 (Bom) (FB). 6. On the issue of admission of additional grounds raised by the Assessee, in view of the ratio laid down by the Apex Court in the case of National Thermal (supra), we admit the additional grounds of appeal filed by the Assessee for adjudication. 7. Before…

ITO Ward 9(4), Pune vs. Sh. Mahendra R. Vitkar, Pune

ITA 1213/PUN/2010[2006-07]Status: DisposedITAT Pune02 Feb 2018AY 2006-07

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am

Section 143(2)Section 143(3)Section 148

…equired to be brought on record and therefore, deserves to be admitted and for which reliance was placed on the decision in the cases of (i) National Thermal Power Corporation V. CIT (229 ITR 383 (SC), (ii) Jute Corporation of India Ltd Vs. CIT reported in 187 ITR 688 (SC) and Ahmedabad Electricity Co., Ltd., Vs. CIT reported in 199 ITR 351 (Bom) (FB). 6. On the issue of admission of additional grounds raised by the Assessee, in view of the ratio laid down by the Apex Court in the case of National Thermal (supra), we admit the additional grounds of appeal filed by the Assessee for adjudication. 7. Before…

Sh. Mahendra R. Vitkar, Pune vs. ITO, Ward 10(2), Pune

ITA 1208/PUN/2010[2006-07]Status: DisposedITAT Pune02 Feb 2018AY 2006-07

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am

Section 143(2)Section 143(3)Section 148

…equired to be brought on record and therefore, deserves to be admitted and for which reliance was placed on the decision in the cases of (i) National Thermal Power Corporation V. CIT (229 ITR 383 (SC), (ii) Jute Corporation of India Ltd Vs. CIT reported in 187 ITR 688 (SC) and Ahmedabad Electricity Co., Ltd., Vs. CIT reported in 199 ITR 351 (Bom) (FB). 6. On the issue of admission of additional grounds raised by the Assessee, in view of the ratio laid down by the Apex Court in the case of National Thermal (supra), we admit the additional grounds of appeal filed by the Assessee for adjudication. 7. Before…

Icon Clinical Research India Private Limited, Chennai vs. DCIT, Chennai

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

ITA 753/CHNY/2015[2010-11]Status: DisposedITAT Chennai31 Jan 2018AY 2010-11

Bench: Shri Abraham P.George & Shri George Mathan

For Appellant: Mr.Ashik Shah, CAFor Respondent: Mr.Vijayakumar Punna
Section 92CSection 92C(3)

…ot require investigation of additional facts. It is prayed that this additional ground may be admitted and decided on merits. The Appellant relies on the following decisions on admissibility of additional grounds of appeal: • Jute Corporation of India [1991] 187 ITR 688 (SC) • National Thermal Power Co Ltd (229 ITR 383 (SC) • Pruthvi Brokers & Shareholders [TS-463-HC-2o12(BOM)] 5. The Revenue has not raised any objection to the additional grounds filed by the assessee and consequently, stands admitted. At the time of hearing, it was fairly agreed by both the sides that the issue in respect of the additional gr…

Sopariwala Exports, Mumbai vs. Asst CIT Cen Cir 44, Mumbai

Appeal stands allowed in terms of our above order

ITA 3077/MUM/2014[2006-07]Status: DisposedITAT Mumbai17 Jan 2018AY 2006-07

Bench: Shri D.T. Garasia, Jm & Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./I.T.A. Nos.3037, 3038 &3040/Mum/2014 (िनधा"रण वष" / Assessment Years: 2004-05 To 2006-07) Deputy Commissioner Of Sopariwala Exports Income Tax 21St Floor, Nirmal बनाम/ Central Circle-44 Nariman Point R.No.656,6T H Floor Mumbai-400 021 Vs. Aaykar Bhavan, M.K.Road Mumbai-400 020 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aacfs-6325-E (अपीलाथ" /Appellant) (""थ" / Respondent) : & आयकर अपील सं./I.T.A. No.3077/Mum/2014 (िनधा"रण वष" / Assessment Year: 2006-07) Sopariwala Exports Assistant Commissioner Of बनाम 21St Floor, Nirmal Income Tax Nariman Point Central Circle-44 / Vs. Mumbai-400 021 Mumbai "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aacfs-6325-E (अपीलाथ" /Appellant) (""थ" / Respondent) :

For Appellant: Dr. K.Shivram, Ld. ARFor Respondent: Manjunatha Swamy,Ld. CIT(DR)
Section 132Section 143(3)Section 153ASection 92

…ment order u/s 153A r.w.s 143(3). Since the same is purely legal ground and do not require appreciation of new facts and therefore, admitted in terms of ruling of Hon’ble Apex Court in NTPC Ltd. Vs. CIT [229 ITR 383] and Jute Corporate of India Ltd. Vs. CIT [187 ITR 688]. 10. The Ld. AR further drew our attention to the fact that no incriminating material was found during search operation qua this addition as the impugned expenses were already claimed by the assessee in the regular books of accounts and hence, the impugned additions were not justified in view of the cited judgment of Hon’ble Bombay High Court. T…

DCIT CC 44, Mumbai vs. Sopariwala Exports, Mumbai

Appeal stands allowed in terms of our above order

ITA 3037/MUM/2014[2005-06]Status: DisposedITAT Mumbai17 Jan 2018AY 2005-06

Bench: Shri D.T. Garasia, Jm & Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./I.T.A. Nos.3037, 3038 &3040/Mum/2014 (िनधा"रण वष" / Assessment Years: 2004-05 To 2006-07) Deputy Commissioner Of Sopariwala Exports Income Tax 21St Floor, Nirmal बनाम/ Central Circle-44 Nariman Point R.No.656,6T H Floor Mumbai-400 021 Vs. Aaykar Bhavan, M.K.Road Mumbai-400 020 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aacfs-6325-E (अपीलाथ" /Appellant) (""थ" / Respondent) : & आयकर अपील सं./I.T.A. No.3077/Mum/2014 (िनधा"रण वष" / Assessment Year: 2006-07) Sopariwala Exports Assistant Commissioner Of बनाम 21St Floor, Nirmal Income Tax Nariman Point Central Circle-44 / Vs. Mumbai-400 021 Mumbai "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aacfs-6325-E (अपीलाथ" /Appellant) (""थ" / Respondent) :

For Appellant: Dr. K.Shivram, Ld. ARFor Respondent: Manjunatha Swamy,Ld. CIT(DR)
Section 132Section 143(3)Section 153ASection 92

…ment order u/s 153A r.w.s 143(3). Since the same is purely legal ground and do not require appreciation of new facts and therefore, admitted in terms of ruling of Hon’ble Apex Court in NTPC Ltd. Vs. CIT [229 ITR 383] and Jute Corporate of India Ltd. Vs. CIT [187 ITR 688]. 10. The Ld. AR further drew our attention to the fact that no incriminating material was found during search operation qua this addition as the impugned expenses were already claimed by the assessee in the regular books of accounts and hence, the impugned additions were not justified in view of the cited judgment of Hon’ble Bombay High Court. T…

Bharat Kishormal Shah, Mumbai vs. DCIT Cen Cir 5(3), Mumbai

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

ITA 1965/MUM/2016[2008-09]Status: DisposedITAT Mumbai12 Jan 2018AY 2008-09

Bench: Sri Rc Sharma, Am & Sri Sandeep Gosain, Jm Bharat Kishormal Shah The Deputy Commissioner 220, Commerce House, 140, Of Income Tax Circle 5(3), Vs. N.M. Road, Fort, Mumbai Mumbai-400 023 Appellant .. Respondent Pan No. Aacps5442A

For Appellant: Vipul Joshi, ARFor Respondent: C.S. Gulati, DR
Section 132Section 143Section 14ASection 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SRI RC SHARMA, AM AND SRI SANDEEP GOSAIN, JM Bharat Kishormal Shah The Deputy Commissioner 220, Commerce House, 140, of Income Tax Circle 5(3), Vs. N.M. Road, Fort, Mumbai Mumbai-400 023 Appellant .. Respondent PAN No. AACPS5442A Assessee by : Vipul Joshi, AR Revenue by : C.S. Gulati, DR Date of hearing: 27-11-2017 Date of pronouncement : 12-01-2018 O R D E R PER SANDEEP GOSAIN, JM: The present Appeal filed by the assessee is against the order of Commissioner of Income Tax (Appeals)-53, Mumbai (‘CIT(A)’) vide order No. CIT(A)/53/DCCC-36/IT-137/201…

ACIT, New Delhi vs. Sh. Rahul Juneja, Faridabad

In the result, appeal of the Revenue is dismissed

ITA 4568/DEL/2015[2011-12]Status: DisposedITAT Delhi29 Dec 2017AY 2011-12

Bench: Sh. O.P. Kant & Sh. K.N. Charyassessment Year: 2011-12 Acit, Vs. Sh. Rahul Juneja, Circle 31(1), New Delhi Plot No. 29, Dlf Indl. Area, Phase-I, Faridabad Pan : Aafpj2485F (Appellant) (Respondent) Appellant By Sh. Ravi Kant Gupta, Sr.Dr Respondent By Sh. Rajesh Malhotra, Ca Date Of Hearing 21.12.2017 Date Of Pronouncement 29.12.2017 Order Per O.P. Kant, A.M.:

Section 139(5)Section 143(2)Section 143(3)Section 195Section 40Section 5(2)(b)Section 9(1)

…rstood by the assessing officer in declining to entertain any fresh claim during a pending assessment under scrutiny. Even in appeal, a fresh claim could be admitted by the first appellate authority even as decided in Jute Corporation of India Limited v/s CIT 187 ITR 688(SC) and National Thermal Power Corporation Limited v/s CIT 229 ITR 383(SC). The Hon’ble Pune Bench in the case of DCIT v/s Lab India Instrument Pvt. Ltd 277 ITR (AT) 39(Pune) has held that had the legislature intended to disentitle the assessee to make any claim of deduction after the expiry of the period specified under Section 139(5), it could…

Visual Graphics Computing Services (India) Private Limited, Chennai vs. DCIT, Chennai

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

ITA 971/CHNY/2015[2010-11]Status: DisposedITAT Chennai28 Dec 2017AY 2010-11

Bench: Shri N.R.S. Ganesan & Shri S. Jayaraman

For Appellant: Shri. G.M. Doss, CIT
Section 143(3)Section 144C(5)

…ections for each of the comparables under dispute before this Hon’ble Tribunal, resulting in the adjustment impugned in Ground No. 2. In this connection, in accordance with the decisions of the Supreme Court in the case of Jute Corporation of India Ltd v CIT [187 ITR 688] and National Thermal Power Co. Ltd., [259 ITR 318], in the aforementioned circumstances, we humbly beg your Honours, to admit the enclosed additional grounds of appeal. :-4-: Based on the facts and circumstances of the case, Visual Graphics Computing Services (India) Private Limited (hereinafter referred to as the 'Appellant') craves leave to p…

DCIT 5(2)(1), Mumbai vs. Karp Impex Ltd, Mumbai

ITA 6761/MUM/2016[2007-08]Status: DisposedITAT Mumbai06 Dec 2017AY 2007-08

Bench: Shri Rajendra, Am & Shri Sandeep Gosain, Jm आयकरअपीलसं./ I.T.A. No. 6761, 6760 & 6759/Mum/2016 (निर्धारणवर्ा / Assessment Year: 2007-08, 2009-10 & 2010-11)

For Appellant: Sh. M. V. Rajguru, DRFor Respondent: Sh. Sashank Dundu, AR
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “L” BENCH, MUMBAI BEFORE SHRI RAJENDRA, AM & SHRI SANDEEP GOSAIN, JM आयकरअपीलसं./ I.T.A. No. 6761, 6760 & 6759/Mum/2016 (निर्धारणवर्ा / Assessment Year: 2007-08, 2009-10 & 2010-11) DCIT 5(2)(1) Karp Impex Ltd बिधम/ 1411, 14th Floor, Prasad Room No. 571, Aayakar Bhavan, M. k. Road, Chambers, Tata Rd, Vs. Mumbai-400020 Opera House, Mumbai. स्थायीलेखासं./जीआइआरसं./ PAN/GIR No. AABCK1823F & आयकरअपीलसं./ I.T.A. No. 6652, 6653 & 6651/Mum/2016 (निर्धारणवर्ा / Assessment Year: 2007-08, 2009-10 & 2010-11) Karp Impex Ltd DCIT 5(2)(1) 1411, 14th Floor, Prasad बिधम/ Room No. 571, Aayaka…