Mepco Industries Ltd. v. CIT

319 ITR 208Supreme Court of India2009#2318 most cited

What is Mepco Industries Ltd. v. CIT authority for?

A mistake rectifiable under Section 154 must be obvious and apparent from the record, not one that requires a long process of reasoning or constitutes a mere change of opinion.

50

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2010 to 2026.

Also referred to as

Mepco Industries Ltd. v. CIT · Section 154 · rectification of mistake · mistake apparent from record · change of opinion · obvious error · patent mistake · long drawn process of reasoning · 319 ITR 208

Also reported as

185 Taxmann 409

Sections most often in play

Section 154Section 250Section 143(3)Section 271(1)(c)Section 10(20A)Section 11Section 13(3)Section 2(15)

Issues it is cited on

section 17(1)section 10(20a)section 4(2)section 10(20)section 58section 12aa(3)section 60section 116section 11(5)mistake apparent from recordsection 55section 13(3)

Judgments citing Mepco Industries Ltd. v. CIT

E FACTOR ADVENTURE TOURISM PRIVATE LIMITED,DELHI vs. THE DCIT, CC-13, DELHI

In the result, appeal of the assessee is partly allowed

ITA 3006/DEL/2025[2017-2018]Status: DisposedITAT Delhi12 Feb 2026AY 2017-2018

Bench: Shri Vikas Awasthy& Shri Brajesh Kumar Singhआअसं.3006/धिल्ली/2025(नि.व. 2017-18) E Factor Adventure Tourism P. Ltd., 101 A, Kundan Kutir, Hari Nagar, Ashram, New Delhi 110014 ...... अपीलार्थी/Appellant Pan: Aabce-7871-R बिाम Vs. Deputy Commissioner Of Income Tax, .....प्रनिवादी/Respondent Central Circle-13, New Delhi 110055 अपीलार्थी द्वारा/ Appellant By: Shri S.K Chaturvedi, Chartered Accountant प्रधििािीद्वारा/Respondent By: Shri Om Prakash, Sr. Dr सुिवाई की निथर्थ/ Date Of Hearing : 03/02/2026 घोषणा की निथर्थ/ Date Of Pronouncement : 03/02/2026 आदेश/Order Per Vikas Awasthy, Jm: This Appeal By The Assessee Is Directed Against The Order Of Commissioner Of Income Tax-26, New Delhi [In Short ‘The Cit(A)’] Dated 06.03.2025, For Ay 2017-18 In Proceedings U/S.154 Of The Income Tax Act,1961(Hereinafter Referred To As ‘The Act’).

For Appellant: Shri S.K Chaturvedi, Chartered AccountantFor Respondent: Shri Om Prakash, Sr. DR
Section 143(3)Section 154Section 36(1)(va)

…rt of his arguments, he placed reliance on the following decisions:- (i) DCIT vs. ANI Integrated Services Ltd., (162 taxmann.com 889); (ii) Heylands Exports P Ltd. vs. PCIT, ITA No.1539/Chny/2024, order dated 23.10.2024; (iii) Mepco Industries Ltd. vs. CIT, [319 ITR 208 (SC)]’ & (iv) Rajkumar Laxminarayan Kanojia vs. DCIT, Writ No.24647 of 2025, Bombay High Court, order dated 16.09.2025. 3. Per contra, Shri Om Prakash, representing the department vehemently defending the impugned order submits that now the law is well settled that the assessee is required to deposit employees’ share of contribution towards PF/ES…

DCIT, CHENNAI vs. JAGATHRAKSKAN SRINISHA, CHENNAI

In the result, the appeals filed by the Revenue in I

ITA 1253/CHNY/2025[2017-18]Status: DisposedITAT Chennai18 Nov 2025AY 2017-18

Bench: Shri Aby T Varkey & Shri S.R.Raghunathaआयकर अपील सं./Ita Nos.: 1253, 1264 & 1271/Chny/2025 निर्धारण वर्ष / Assessment Year: 2017-18 Dcit, Central Circle -2(3), Chennai. (अपीलार्थी/Appellant) Vs. Jagathrakshakan Srinisha, 1St Main Road, Adyar, Besant Nagar, Chennai - 600 020. Tamil Nadu. [Pan: Abfps-1422-E] (प्रत्यर्थी/Respondent) निर्धारिती की ओर से/Assessee By : Shri. B. Ramakrishnan, Fca & Shri. Shrenik Chordia, Ca. राजस्व की ओर से / Revenue By : Shri. C.N. Bipin, C.I.T. सुनवाई की तारीख /Date Of Hearing : 07.11.2025 घोषणा की तारीख/Date Of Pronouncement : 18.11.2025 आदेश /Order Per S.R.Raghunatha, Am: The Present Appeal Is Preferred By The Revenue Against The Order Dated 06.02.2025 Passed By The Commissioner Of Income Tax (Appeals)-19 (Hereinafter Referred To As Ld.Cit(A), Chennai, In Respect Of The Assessment Order Dated 01.03.2019 Passed By The Deputy Commissioner Of Income Tax, Central Circle -2(3) (Hereinafter Referred To As Ao) For The Assessment Year 2017-18 (Hereinafter Referred To As The Impugned Assessment Year) U/S.143(3) Of The Income Tax Act, 1961 (Hereinafter Referred To As The Act). :-2-:

For Appellant: Shri. B. Ramakrishnan, FCA &For Respondent: Shri. C.N. Bipin, C.I.T
Section 131Section 132Section 143(3)Section 154Section 270A

…arent from the record of the assessments of the assessee-firm. The revenue's appeal was accordingly dismissed. The case was decided in favour of assessee. 2. In the case of Mepco Industries Ltd. vs. Commissioner of Income-tax [2009] 185 Taxman 409 (SC)/[2009] 319 ITR 208 (SC)/[2009] 227 CTR 313 (SC)[19- 11-2009], the Hon'ble Supreme Court held as under: "The judgment of Sahney Steel & Press Works Ltd.'s case (supra) was based on a detailed examination of the Subsidy Scheme formulated by the Government of Andhra Pradesh. It stated that incentives would not be available unless and until production had commenced. In…

BUL MSK INFRASTRUCTURE PRIVATE LIMITED ,MUMBAI vs. ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE 15(1)(2), MUMBAI

Accordingly, the matter is set aside to the file of Ld. CIT(A) and both the appeals of appellant are allowed for statistical purposes

ITA 4108/MUM/2025[2014-15]Status: DisposedITAT Mumbai14 Oct 2025AY 2014-15

Bench: Shri Anikesh Banerjee (Jm) & Shri Omkareshwar Chidara (Am)

For Appellant: Shri Leyaqat Ali AafaquiFor Respondent: Ms. Sachi R. Purswami
Section 154Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL Mumbai “B” Bench, Mumbai. Before Shri Anikesh Banerjee (JM) & Shri Omkareshwar Chidara (AM) ITA No. 4108/MUM/2025 (Assessment Year : 2014-15) M/s. Bul MSK Infrastructure Pvt. Ltd. ACIT, Circle 15(1)(2) Office No. 1203, Plan S, Plot No. D- Mumbai. 108/1, Opp. D.Y. Patil Stadium Vs. Nerul, Maharashtra-400 706. PAN : AACCB9447M Appellant Respondent : Ms. Sachi R. Purswami Assessee by : Shri Leyaqat Ali Aafaqui Revenue by : 12/08/2025 Date of Hearing Date of pronouncement : 14/10/2025 O R D E R Per Omkareshwar Chidara (AM) :- Before going into the merits of the case, it is o…

BUL MSK INFRASTRUCTURE PRIVATE LIMITED ,MUMBAI vs. ASSISTANT COMMISSIONER OF TAX CIRCLE 15(1)(2), MUMBAI

Accordingly, the matter is set aside to the file of Ld. CIT(A) and both the appeals of appellant are allowed for statistical purposes

ITA 4107/MUM/2025[2013-14]Status: DisposedITAT Mumbai14 Oct 2025AY 2013-14

Bench: Shri Anikesh Banerjee (Jm) & Shri Omkareshwar Chidara (Am)

For Appellant: Shri Leyaqat Ali AafaquiFor Respondent: Ms. Sachi R. Purswami
Section 154Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL Mumbai “B” Bench, Mumbai. Before Shri Anikesh Banerjee (JM) & Shri Omkareshwar Chidara (AM) ITA No. 4108/MUM/2025 (Assessment Year : 2014-15) M/s. Bul MSK Infrastructure Pvt. Ltd. ACIT, Circle 15(1)(2) Office No. 1203, Plan S, Plot No. D- Mumbai. 108/1, Opp. D.Y. Patil Stadium Vs. Nerul, Maharashtra-400 706. PAN : AACCB9447M Appellant Respondent : Ms. Sachi R. Purswami Assessee by : Shri Leyaqat Ali Aafaqui Revenue by : 12/08/2025 Date of Hearing Date of pronouncement : 14/10/2025 O R D E R Per Omkareshwar Chidara (AM) :- Before going into the merits of the case, it is o…

KESHAVA JUTE MILLS PRIVATE LIMITED,KOLKATA vs. ITO, WARD 1(1), , KOLKATA

In the result, appeal of the assessee is dismissed

ITA 651/KOL/2025[2020-21]Status: DisposedITAT Kolkata03 Jul 2025AY 2020-21

Bench: Shri George Mathan & Shri Sanjay Awasthiआयकर अपील सं/Ita Nos.649 - 651/Kol/2025 (निर्धारण वर्ा / Assessment Years : 2018-19, 2019-20 & 2020-21) Keshava Jute Mills Pvt. Ltd. Vs Ito Ward-1 (1), Kolkata 16A, Brabourne Road, Tea Board, Dalhousie, Kolkata-700001 Pan No. :Aaeck 1349 P (अपीलधर्थी /Appellant) (प्रत्यर्थी / Respondent) .. निर्धाररती की ओर से /Assessee By : Shri Ankit Jalan, Ar रधजस्व की ओर से /Revenue By : Shri Pradip Kumar Biswas, Sr.Dr सुनवाई की तारीख / Date Of Hearing : 30/06/2025 घोषणा की तारीख/Date Of Pronouncement : 03/07/2025 आदेश / O R D E R Per George Mathan, Jm : These Are The Appeals Filed By The Assessee Against The Separate Orders Dated 18.08.2022 & 04.08.2022 Of The Ld. Cit(A), National Faceless Appeal Centre (Nfac), Delhi, Passed In Din & Order No.Itba/Nfac/S/250/2022-23/1044789194(1), Itba/Nfac/S/250/2022- 23/1044474580(1) & Itba/Nfac/S/250/2022-23/1044474827(1), For The Assessment Years 2018-2019, 201-9-2020 & 2020-2021, Respectively. 2. Shri Ankit Jalan, Ld. Ar Appeared On Behalf Of The Assessee. Shri Pradip Kumar Biswas, Ld. Sr. Dr Appeared On Behalf Of The Revenue. 3. It Was Submitted By The Ld. Ar That Originally For The Assessment Years 2018-2019, 2019-2020 & 2020-2021, The Assessee Had Filed Its Return Of Income On 27.10.2018, 31.10.2019 & 15.02.2021, Respectively. The Returns Filed By The Assessee Came To Be Processed & The Intimation U/S.143(1) Of The Act Came To Be Issued In All The Cases On 18.09.2019, 16.10.2020 &

For Appellant: Shri Ankit Jalan, ARFor Respondent: Shri Pradip Kumar Biswas, Sr.DR
Section 116Section 143Section 143(1)Section 154Section 154(1)Section 200ASection 206CSection 250Section 36(1)(va)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, KOLKATA BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI SANJAY AWASTHI, ACCOUNTANT MEMBER आयकर अपील सं/ITA Nos.649 - 651/KOL/2025 (निर्धारण वर्ा / Assessment Years : 2018-19, 2019-20 & 2020-21) Keshava Jute Mills Pvt. Ltd. Vs ITO Ward-1 (1), Kolkata 16A, Brabourne Road, Tea Board, Dalhousie, Kolkata-700001 PAN No. :AAECK 1349 P (अपीलधर्थी /Appellant) (प्रत्यर्थी / Respondent) .. निर्धाररती की ओर से /Assessee by : Shri Ankit Jalan, AR रधजस्व की ओर से /Revenue by : Shri Pradip Kumar Biswas, Sr.DR सुनवाई की तारीख / Date of Hearing : 30/06/2025 घोषणा की तारीख/Date o…

KESHAVA JUTE MILLS PRIVATE LIMITED,KOLKATA vs. ITO, WARD 1(1), , KOLKATA

In the result, appeal of the assessee is dismissed

ITA 650/KOL/2025[2019-20]Status: DisposedITAT Kolkata03 Jul 2025AY 2019-20

Bench: Shri George Mathan & Shri Sanjay Awasthiआयकर अपील सं/Ita Nos.649 - 651/Kol/2025 (निर्धारण वर्ा / Assessment Years : 2018-19, 2019-20 & 2020-21) Keshava Jute Mills Pvt. Ltd. Vs Ito Ward-1 (1), Kolkata 16A, Brabourne Road, Tea Board, Dalhousie, Kolkata-700001 Pan No. :Aaeck 1349 P (अपीलधर्थी /Appellant) (प्रत्यर्थी / Respondent) .. निर्धाररती की ओर से /Assessee By : Shri Ankit Jalan, Ar रधजस्व की ओर से /Revenue By : Shri Pradip Kumar Biswas, Sr.Dr सुनवाई की तारीख / Date Of Hearing : 30/06/2025 घोषणा की तारीख/Date Of Pronouncement : 03/07/2025 आदेश / O R D E R Per George Mathan, Jm : These Are The Appeals Filed By The Assessee Against The Separate Orders Dated 18.08.2022 & 04.08.2022 Of The Ld. Cit(A), National Faceless Appeal Centre (Nfac), Delhi, Passed In Din & Order No.Itba/Nfac/S/250/2022-23/1044789194(1), Itba/Nfac/S/250/2022- 23/1044474580(1) & Itba/Nfac/S/250/2022-23/1044474827(1), For The Assessment Years 2018-2019, 201-9-2020 & 2020-2021, Respectively. 2. Shri Ankit Jalan, Ld. Ar Appeared On Behalf Of The Assessee. Shri Pradip Kumar Biswas, Ld. Sr. Dr Appeared On Behalf Of The Revenue. 3. It Was Submitted By The Ld. Ar That Originally For The Assessment Years 2018-2019, 2019-2020 & 2020-2021, The Assessee Had Filed Its Return Of Income On 27.10.2018, 31.10.2019 & 15.02.2021, Respectively. The Returns Filed By The Assessee Came To Be Processed & The Intimation U/S.143(1) Of The Act Came To Be Issued In All The Cases On 18.09.2019, 16.10.2020 &

For Appellant: Shri Ankit Jalan, ARFor Respondent: Shri Pradip Kumar Biswas, Sr.DR
Section 116Section 143Section 143(1)Section 154Section 154(1)Section 200ASection 206CSection 250Section 36(1)(va)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, KOLKATA BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI SANJAY AWASTHI, ACCOUNTANT MEMBER आयकर अपील सं/ITA Nos.649 - 651/KOL/2025 (निर्धारण वर्ा / Assessment Years : 2018-19, 2019-20 & 2020-21) Keshava Jute Mills Pvt. Ltd. Vs ITO Ward-1 (1), Kolkata 16A, Brabourne Road, Tea Board, Dalhousie, Kolkata-700001 PAN No. :AAECK 1349 P (अपीलधर्थी /Appellant) (प्रत्यर्थी / Respondent) .. निर्धाररती की ओर से /Assessee by : Shri Ankit Jalan, AR रधजस्व की ओर से /Revenue by : Shri Pradip Kumar Biswas, Sr.DR सुनवाई की तारीख / Date of Hearing : 30/06/2025 घोषणा की तारीख/Date o…

KESHAVA JUTE MILLS PRIVATE LIMITED,KOLKATA vs. ITO, WARD 1(1), , KOLKATA

In the result, appeal of the assessee is dismissed

ITA 649/KOL/2025[2018-19]Status: DisposedITAT Kolkata03 Jul 2025AY 2018-19

Bench: Shri George Mathan & Shri Sanjay Awasthiआयकर अपील सं/Ita Nos.649 - 651/Kol/2025 (निर्धारण वर्ा / Assessment Years : 2018-19, 2019-20 & 2020-21) Keshava Jute Mills Pvt. Ltd. Vs Ito Ward-1 (1), Kolkata 16A, Brabourne Road, Tea Board, Dalhousie, Kolkata-700001 Pan No. :Aaeck 1349 P (अपीलधर्थी /Appellant) (प्रत्यर्थी / Respondent) .. निर्धाररती की ओर से /Assessee By : Shri Ankit Jalan, Ar रधजस्व की ओर से /Revenue By : Shri Pradip Kumar Biswas, Sr.Dr सुनवाई की तारीख / Date Of Hearing : 30/06/2025 घोषणा की तारीख/Date Of Pronouncement : 03/07/2025 आदेश / O R D E R Per George Mathan, Jm : These Are The Appeals Filed By The Assessee Against The Separate Orders Dated 18.08.2022 & 04.08.2022 Of The Ld. Cit(A), National Faceless Appeal Centre (Nfac), Delhi, Passed In Din & Order No.Itba/Nfac/S/250/2022-23/1044789194(1), Itba/Nfac/S/250/2022- 23/1044474580(1) & Itba/Nfac/S/250/2022-23/1044474827(1), For The Assessment Years 2018-2019, 201-9-2020 & 2020-2021, Respectively. 2. Shri Ankit Jalan, Ld. Ar Appeared On Behalf Of The Assessee. Shri Pradip Kumar Biswas, Ld. Sr. Dr Appeared On Behalf Of The Revenue. 3. It Was Submitted By The Ld. Ar That Originally For The Assessment Years 2018-2019, 2019-2020 & 2020-2021, The Assessee Had Filed Its Return Of Income On 27.10.2018, 31.10.2019 & 15.02.2021, Respectively. The Returns Filed By The Assessee Came To Be Processed & The Intimation U/S.143(1) Of The Act Came To Be Issued In All The Cases On 18.09.2019, 16.10.2020 &

For Appellant: Shri Ankit Jalan, ARFor Respondent: Shri Pradip Kumar Biswas, Sr.DR
Section 116Section 143Section 143(1)Section 154Section 154(1)Section 200ASection 206CSection 250Section 36(1)(va)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, KOLKATA BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI SANJAY AWASTHI, ACCOUNTANT MEMBER आयकर अपील सं/ITA Nos.649 - 651/KOL/2025 (निर्धारण वर्ा / Assessment Years : 2018-19, 2019-20 & 2020-21) Keshava Jute Mills Pvt. Ltd. Vs ITO Ward-1 (1), Kolkata 16A, Brabourne Road, Tea Board, Dalhousie, Kolkata-700001 PAN No. :AAECK 1349 P (अपीलधर्थी /Appellant) (प्रत्यर्थी / Respondent) .. निर्धाररती की ओर से /Assessee by : Shri Ankit Jalan, AR रधजस्व की ओर से /Revenue by : Shri Pradip Kumar Biswas, Sr.DR सुनवाई की तारीख / Date of Hearing : 30/06/2025 घोषणा की तारीख/Date o…

MORADABAD DEVELOPMENT AUTHORITY,MORADABAD vs. DY. CIT(EXEMPTION), LUCKNOW

In the result, ITA No. 1071/Del/2020, ITA No

ITA 1073/DEL/2020[2016-17]Status: DisposedITAT Lucknow31 Jan 2025AY 2016-17

Bench: Sh. Sudhanshu Srivastava & Sh. Nikhil Choudharyita Nos.273,199/Lkw/2019 A.Ys. 2014-15 & 2015-16 Dy. Commissioner Of Income Tax Vs. M/S Moradabad Development (Exemption), Lucknow Authority, Kanth Road, Moradabad Pan:Aajfm7731M (Appellant) (Respondent)

For Appellant: Ms. Shweta Mittal, C.A. & Sh. Mradul Agarwal C.AFor Respondent: Sh. Mazahar Akram, CIT DR
Section 11Section 12ASection 13Section 154Section 2(15)Section 250

…ITA Nos.273,199/Lkw/2019 A.Ys. 2014-15 & 2015-16 ITA Nos.1071, 1072, 1073/Del/2020 A.Ys. 2014-15 to 2016-17 IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW ‘B’ BENCH, LUCKNOW BEFORE SH. SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SH. NIKHIL CHOUDHARY, ACCOUNTANT MEMBER ITA Nos.273,199/Lkw/2019 A.Ys. 2014-15 & 2015-16 Dy. Commissioner of Income Tax vs. M/s Moradabad Development (Exemption), Lucknow Authority, Kanth Road, Moradabad PAN:AAJFM7731M (Appellant) (Respondent) ITA Nos.1071, 1072, 1073/Del/2020 A.Ys. 2014-15 to 2016-17 M/s Moradabad Development vs. Dy. Commissioner of Income Tax Authority, Kanth Road, Mor…

MORADABAD DEVELOPMENT AUTHORITY,MORADABAD vs. DCIT(EXEMPTION), LUCKNOW

In the result, ITA No. 1071/Del/2020, ITA No

ITA 1072/DEL/2020[2015-16]Status: DisposedITAT Lucknow31 Jan 2025AY 2015-16

Bench: Sh. Sudhanshu Srivastava & Sh. Nikhil Choudharyita Nos.273,199/Lkw/2019 A.Ys. 2014-15 & 2015-16 Dy. Commissioner Of Income Tax Vs. M/S Moradabad Development (Exemption), Lucknow Authority, Kanth Road, Moradabad Pan:Aajfm7731M (Appellant) (Respondent)

For Appellant: Ms. Shweta Mittal, C.A. & Sh. Mradul Agarwal C.AFor Respondent: Sh. Mazahar Akram, CIT DR
Section 11Section 12ASection 13Section 154Section 2(15)Section 250

…ITA Nos.273,199/Lkw/2019 A.Ys. 2014-15 & 2015-16 ITA Nos.1071, 1072, 1073/Del/2020 A.Ys. 2014-15 to 2016-17 IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW ‘B’ BENCH, LUCKNOW BEFORE SH. SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SH. NIKHIL CHOUDHARY, ACCOUNTANT MEMBER ITA Nos.273,199/Lkw/2019 A.Ys. 2014-15 & 2015-16 Dy. Commissioner of Income Tax vs. M/s Moradabad Development (Exemption), Lucknow Authority, Kanth Road, Moradabad PAN:AAJFM7731M (Appellant) (Respondent) ITA Nos.1071, 1072, 1073/Del/2020 A.Ys. 2014-15 to 2016-17 M/s Moradabad Development vs. Dy. Commissioner of Income Tax Authority, Kanth Road, Mor…

MORADABAD DEVELOPMENT AUTHORITY,MORADABAD vs. DCIT(EXEMPTION), LUCKNOW

In the result, ITA No. 1071/Del/2020, ITA No

ITA 1071/DEL/2020[2014-15]Status: DisposedITAT Lucknow31 Jan 2025AY 2014-15

Bench: Sh. Sudhanshu Srivastava & Sh. Nikhil Choudharyita Nos.273,199/Lkw/2019 A.Ys. 2014-15 & 2015-16 Dy. Commissioner Of Income Tax Vs. M/S Moradabad Development (Exemption), Lucknow Authority, Kanth Road, Moradabad Pan:Aajfm7731M (Appellant) (Respondent)

For Appellant: Ms. Shweta Mittal, C.A. & Sh. Mradul Agarwal C.AFor Respondent: Sh. Mazahar Akram, CIT DR
Section 11Section 12ASection 13Section 154Section 2(15)Section 250

…ITA Nos.273,199/Lkw/2019 A.Ys. 2014-15 & 2015-16 ITA Nos.1071, 1072, 1073/Del/2020 A.Ys. 2014-15 to 2016-17 IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW ‘B’ BENCH, LUCKNOW BEFORE SH. SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SH. NIKHIL CHOUDHARY, ACCOUNTANT MEMBER ITA Nos.273,199/Lkw/2019 A.Ys. 2014-15 & 2015-16 Dy. Commissioner of Income Tax vs. M/s Moradabad Development (Exemption), Lucknow Authority, Kanth Road, Moradabad PAN:AAJFM7731M (Appellant) (Respondent) ITA Nos.1071, 1072, 1073/Del/2020 A.Ys. 2014-15 to 2016-17 M/s Moradabad Development vs. Dy. Commissioner of Income Tax Authority, Kanth Road, Mor…

DY. CIT(EXEMPTION), LUCKNOW vs. MORADABAD DEVELOPMENT AUTHORITY, MORADABAD

In the result, ITA No. 1071/Del/2020, ITA No

ITA 273/LKW/2019[2014-15]Status: DisposedITAT Lucknow31 Jan 2025AY 2014-15

Bench: Sh. Sudhanshu Srivastava & Sh. Nikhil Choudharyita Nos.273,199/Lkw/2019 A.Ys. 2014-15 & 2015-16 Dy. Commissioner Of Income Tax Vs. M/S Moradabad Development (Exemption), Lucknow Authority, Kanth Road, Moradabad Pan:Aajfm7731M (Appellant) (Respondent)

For Appellant: Ms. Shweta Mittal, C.A. & Sh. Mradul Agarwal C.AFor Respondent: Sh. Mazahar Akram, CIT DR
Section 11Section 12ASection 13Section 154Section 2(15)Section 250

…ITA Nos.273,199/Lkw/2019 A.Ys. 2014-15 & 2015-16 ITA Nos.1071, 1072, 1073/Del/2020 A.Ys. 2014-15 to 2016-17 IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW ‘B’ BENCH, LUCKNOW BEFORE SH. SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SH. NIKHIL CHOUDHARY, ACCOUNTANT MEMBER ITA Nos.273,199/Lkw/2019 A.Ys. 2014-15 & 2015-16 Dy. Commissioner of Income Tax vs. M/s Moradabad Development (Exemption), Lucknow Authority, Kanth Road, Moradabad PAN:AAJFM7731M (Appellant) (Respondent) ITA Nos.1071, 1072, 1073/Del/2020 A.Ys. 2014-15 to 2016-17 M/s Moradabad Development vs. Dy. Commissioner of Income Tax Authority, Kanth Road, Mor…

JAWAHARLAL RAMSHARANDAS KAPOOR HUF ,MUMBAI vs. INCOME TAX OFFICER -WARD 17(2)(1), MUMBAI

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

ITA 4659/MUM/2024[2000-01]Status: DisposedITAT Mumbai12 Nov 2024AY 2000-01

Bench: Shri. B.R. Baskaran & Shri. Anikesh Banerjee

For Appellant: Shri Nitesh JoshiFor Respondent: Shri Ashish Kumar Sr.DR
Section 143(3)Section 147Section 154Section 250Section 35Section 80H

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F”, MUMBAI BEFORE SHRI. B.R. BASKARAN, ACCOUNTANT MEMBER AND SHRI. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A 4659/Mum/2024 (Assessment Year :2000-01) Jawaharlal Ramsharandas vs Income-tax Officer-Ward 17(2)(1), Kapoor HUF, Mumbai, Kautilya Bhavan, C-41 to 2/4, Naju Mansion, 54, Wode 43, G Block, Bandra Kurla Complex, House Road, Opp Naval Mumbai-400 051 Transport Pool, Colaba, Mumbai-400 020 PAN : AABHJ4121Q APPELLANT RESPONDENT Assessee by : Shri Nitesh Joshi Respondent by : Shri Ashish Kumar Sr.DR Date of hearing : 30/10/2024 Date of pronouncement : 12/11/20…

IMPERIAL HOUSING, PUNE,PUNE vs. ITO, WARD-2(2), PUNE, PUNE

In the result, the appeal filed by the Revenue as well as the appeal filed by the assessee are dismissed

ITA 1792/PUN/2024[2015-16]Status: DisposedITAT Pune25 Oct 2024AY 2015-16

Bench: Shri R. K. Panda & Ms Astha Chandraassessment Year : 2015-16

For Appellant: Shri Kishor B PhadkeFor Respondent: Shri Ramnath P Murkunde
Section 142(1)Section 143(3)Section 154Section 154(1)Section 35D

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND MS ASTHA CHANDRA, JUDICIAL MEMBER Assessment Year : 2015-16 ITO, Ward – 2(2), Pune Imperial Housing Vs. Plot No.15, 17, 19, B12, Paradigm Opal Balewadi, Pune – 411045 PAN: AADFI3770N (Appellant) (Respondent) Assessment Year : 2015-16 Imperial Housing ITO, Ward – 2(2), Pune Plot No.15, 17, 19, B12, Paradigm Opal Vs. Balewadi, Pune – 411045 PAN: AADFI3770N (Appellant) (Respondent) Assessee by : Shri Kishor B Phadke Department by : Shri Ramnath P Murkunde Date of hearing : 25-09-2024 Date of pronouncement : 2…

INCOME TAX OFFICER, WARD-2(2), PUNE, PUNE vs. IMPERIAL HOUSING, PUNE

In the result, the appeal filed by the Revenue as well as the appeal filed by the assessee are dismissed

ITA 1120/PUN/2023[2015-16]Status: DisposedITAT Pune25 Oct 2024AY 2015-16

Bench: Shri R. K. Panda & Ms Astha Chandraassessment Year : 2015-16

For Appellant: Shri Kishor B PhadkeFor Respondent: Shri Ramnath P Murkunde
Section 142(1)Section 143(3)Section 154Section 154(1)Section 35D

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND MS ASTHA CHANDRA, JUDICIAL MEMBER Assessment Year : 2015-16 ITO, Ward – 2(2), Pune Imperial Housing Vs. Plot No.15, 17, 19, B12, Paradigm Opal Balewadi, Pune – 411045 PAN: AADFI3770N (Appellant) (Respondent) Assessment Year : 2015-16 Imperial Housing ITO, Ward – 2(2), Pune Plot No.15, 17, 19, B12, Paradigm Opal Vs. Balewadi, Pune – 411045 PAN: AADFI3770N (Appellant) (Respondent) Assessee by : Shri Kishor B Phadke Department by : Shri Ramnath P Murkunde Date of hearing : 25-09-2024 Date of pronouncement : 2…

OM INFRA LIMITED,JAIPUR RAJASTHAN vs. DCIT, CENTRAL CIRCLE-1, JAIPUR, JAIPUR, RAJASTHAN

In the result, we find no substantial question of law being involved in this appeal

ITA 811/JPR/2023[2015-16]Status: DisposedITAT Jaipur31 Jul 2024AY 2015-16

Bench: DR. S. SEETHALAKSHMI (Judicial Member)

For Appellant: Sh. P. C. Parwal (CA)For Respondent: Sh. A. S. Nehra (Addl. CIT)
Section 115JSection 143(3)Section 154Section 80Section 801C(2)(b)Section 80I

…on the record must be an obvious and patent mistake and not something which can be established by a long drawn process of reasoning on points on which there may conceivably be two opinions...." 11. Similarly, in the case of Mepco Industries Ltd. v. CIT [2009] 319 ITR 208/185 Taxman 409 (SC), the Hon'ble Supreme Court has observed that,- "Before concluding, we may state that in Deva Metal Powders (P.) Ltd. v. Commissioner, Trade Tax, Uttar Pradesh, reported in [2008] (2) SCC 439, a Division Bench of this court held that a "rectifiable mistake" must exist and the same must be apparent from the record. It must be a…

STRIDES PHARMA SCIENCE LTD.,MUMBAI vs. DCIT - 15 (3)(2), MUMBAI

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

ITA 1558/MUM/2019[2012-13]Status: DisposedITAT Mumbai15 Jan 2024AY 2012-13

Bench: Shri Vikas Awasthy& Shri Amarjit Singhआअसं.1558 /मुं/2019 (िन.व. 2012-13) Strides Pharma Science Limited [Formerly Known As Strides Arcolab Limited/ Strides Shasun Limited] 201, Devavrata, Sector -17, Vashi, Navi Mumbai – 400 703 Pan: Aadcs-8104-P ...... अपीलाथ"/Appellant बनाम Vs. The Deputy Commissioner Of Income Tax Circle – 15(3)(2), Mumbai Room No.451, 4Th Floor, Aaykar Bhavan, M.K.Road, Mumbai – 400 020 ..... "ितवादी/Respondent अपीलाथ" "ारा/ Appellant By : Shri Nitesh Joshi, Advocate With Shri Ninand Patade "ितवादी "ारा/Respondent By : Shri Anoop Hiwase & Dr.Samuel Pitta सुनवाई क" ितिथ/ Date Of Hearing : 30/10/2023 घोषणा क" ितिथ/ Date Of Pronouncement : 15/01/2024 आदेश/Order Per Vikas Awasthy, Jm: This Appeal By The Assessee Is Directed Against The Order Of Commissioner Of Income Tax (Appeals)-24, Mumbai [In Short ‘The Cit(A)’] Dated 24/01/2019, For The Assessment Year 2012-13. This Appeal Emanates From The Proceedings U/S. 154 Of The Income Tax Act, 1961 [In Short ‘The Act’].

For Appellant: Shri Nitesh Joshi, Advocate with Shri Ninand PatadeFor Respondent: Shri Anoop Hiwase &
Section 154

…8 ITR 0322](SC) wherein it was held that power of correction, is neither a power of review nor a power of revision but is only u peer to rectify a mistake apparent on the face of the record. Further reference is also made to Mepco Industries Ltd vs. CIT92009) 319 ITR 208(SC) wherein the Court has held that the right to rectify mistakes under section 154 could not be invoked in a case of mere change of opinion. A rectifiable mistake was a mistake, which was obvious and not something which had to be established by a long drawn process of reasoning.” 5 It is pertinent to mention here that when application u/s. 154…

TATA CHEMICALS LTD,MUMBAI vs. ADDL CIAT 2(3), MUMBAI

In the result, appeal filed by the assessee is partly allowed

ITA 120/MUM/2013[2008-09]Status: DisposedITAT Mumbai10 Nov 2023AY 2008-09

Bench: Shri Vikas Awasthy, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

Section 144C(5)Section 14ASection 43BSection 80

…ed based on the object and purpose with which the incentive scheme is introduced by the concerned government. In this regard, reliance is placed on judgments of the Hon'ble Apex Court in Ponni Sugars and Chemicals Limited 306 ITR 392, MEPCO Industries Limited 319 ITR 208, Shree Balaji Alloys (2016) 80 taxman.com 239 and Chaphalkar Brothers 400 ITR 279 and the Bombay High Court in Kirloskar Oil Engine Ltd. 364 ITR 88. As stated above, the object and purpose of the New Incentive Policy Capital Investment Incentive (General) Scheme 1995-2000 of the Government of Gujarat was acceleration of development in the backwar…

DR. REDDYS LABORATORIES LIMITED, HYDERABAD,HYDERABAD vs. DCIT, CIRCLE-17(1), HYDERABAD, HYDERABAD

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

ITA 1723/HYD/2016[2007-08]Status: DisposedITAT Hyderabad08 Jul 2022AY 2007-08

Bench: Shri Laxmi Prasad Sahu & Shri K.Narasimha Charyassessment Years: 2007-08 Dr.Reddy’S Laboratories Vs. Dcit,Circle-17(1) Limited Hyderabad 8-2-337, Road No.3 Banjara Hills Hyderabad-500 034

For Appellant: Shri S.P.ChidambaramFor Respondent: Shri Y.V.S.T.Sai,CIT-DR
Section 143(3)Section 154Section 80I

…1 Dr.Reddy’s Laboratories Ltd. IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘B’ Bench, Hyderabad Before Shri Laxmi Prasad Sahu, Accountant Member AND Shri K.Narasimha Chary, Judicial Member Assessment Years: 2007-08 Dr.Reddy’s Laboratories Vs. DCIT,Circle-17(1) Limited Hyderabad 8-2-337, Road No.3 Banjara Hills Hyderabad-500 034 PAN : AAACD7999Q (Appellant) (Respondent) Assessee by: Shri S.P.Chidambaram, Advocate Revenue by: Shri Y.V.S.T.Sai,CIT-DR Date of hearing: 05.07.2022 Date of pronouncement: 08.07.2022 O R D E R Per Shri Laxmi Prasad Sahu, A.M.: This appeal filed by the assessee is directed agai…

CRYSTAL CORP PROTECTION LTD.,DELHI vs. ACIT, CIRCLE- 5(2), NEW DELHI

The Appeal of the assessee is allowed

ITA 3930/DEL/2018[2013-14]Status: DisposedITAT Delhi08 Jul 2022AY 2013-14

Bench: Shri B. R. R. Kumar & Sh. Yogesh Kumar Us

…and (v) it was for running the business profitably. On appeal by the assessee, the High Court (333 ITR 335) reversed the lower authorities and held as follows: (i) The ratio of Sahney Steel 228 ITR 253 (SC), Ponni Sugars 306 ITR 392 (SC) and Mepco Industries 319 ITR 208 (SC) is that to determine whether incentives & subsidies are revenue or capital receipts, the purpose underlying the incentives is the determinative test. If the object of the subsidy scheme is to enable the assessee to run the business more profitably then the receipt is on revenue account. On the other hand, if the object of the subsidy scheme…

TATA CHEMICALS LTD,MUMBAI vs. DCIT 2(3), MUMBAI

In the result additional ground raised by the assessee vide additional ground number 3 and ground number 5 of the appeal is allowed

ITA 2439/MUM/2011[2003-04]Status: DisposedITAT Mumbai16 Feb 2022AY 2003-04

Bench: Shri Vikas Awasthy, Jm & Shri Prashant Maharishi, Am Dy. Commissioner Of Income Tata Chemicals Limited Tax 2(3), Bombay House Aayakar Bhavan, Fort, Vs. M.K. Road, Mumbai-400 001 Mumbai-400 020 (Respondent) (Appellant) Pan No. Aaact4059M Appellant By : Shri Nitesh Joshi, Ar Respondent By : Shri Milind Chavan, Dr Date Of Hearing: 20.12.2021 Date Of Pronouncement : 16.02.2022

For Appellant: Shri Nitesh Joshi, ARFor Respondent: Shri Milind Chavan, DR
Section 41Section 80

…se. To support case of the assessee, he relied on decision of the coordinate bench in case of Bushan steel Ltd 63 taxmann.com 96 (2015), Chaphalkar Bros (2018) 400 ITR 279 (SC), Kirloskar oil engines Ltd (2014) 364 ITR 88 (Bom) and Mapco industries Ltd (2009) 319 ITR 208 (SC). 014. The learned departmental representative stated that the above issue was not before the learned assessing officer or the learned CIT – Al and therefore it should go back to the learned assessing officer for examination of the claim of the assessee with respect to the exemption/non-chargeability of tax on sales tax remission. He submitt…

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Mepco Industries Ltd. v. CIT (319 ITR 208) — Cited in 50 Judgments | BharatTax