New India Assurance Co. Ltd. v. Shanti Misra

2 SCC 840Reported decision1975#11273 most cited
9

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2019 to 2025.

Issues it is cited on

section 145(1)wholly and exclusively for businesssection 249(3)section 271aac(1)share capital and share premiumsection 271aacsection 271aasection 271asection 249addition under section 68section 270delay in filing appeal

Judgments citing New India Assurance Co. Ltd. v. Shanti Misra

AUGUST JEWELLERY PRIVATE LIMITED,BENGALURU vs. D.C.I.T., CIRCLE 1(1)(1), BENGALURU, BENGALURU

ITA 1457/BANG/2025[2022-2023]Status: DisposedITAT Bangalore15 Dec 2025AY 2022-2023

Bench: Shri. Laxmi Prasad Sahu & Shri. Keshav Dubey

For Appellant: Shri. Miraj Shah, ARFor Respondent: Shri. Shivanand H Kalakeri, CIT(DR)(ITAT), Bangalore
Section 143(3)Section 270ASection 271ASection 68

…ays, where considerations of prejudice may be relevant. It was reiterated that a justice-oriented approach must guide the exercise of discretion under Section 5 of the Limitation Act. 3. The Supreme Court in New India Assurance Co. Ltd. v. Shanti Misra (1975) 2 SCC 840 = AIR 1976 SC 237 held that the expression “sufficient cause” must receive a liberal interpretation to advance substantial justice and that procedural technicalities should not impede adjudication on merits. In the historic Privy Council ruling Brij Inder Singh v. Kanshi Ram AIR 1917 PC 156, it was observed that the true test is whether the litigan…

AUGUST JEWELLERY PVT LTD,BENGALURU vs. D.C.I.T., CIRCLE 1(1)(1), BENGALURU, BENGALURU

ITA 1420/BANG/2025[2022-2023]Status: DisposedITAT Bangalore15 Dec 2025AY 2022-2023

Bench: Shri. Laxmi Prasad Sahu & Shri. Keshav Dubey

For Appellant: Shri. Miraj Shah, ARFor Respondent: Shri. Shivanand H Kalakeri, CIT(DR)(ITAT), Bangalore
Section 270ASection 271ASection 68

…ays, where considerations of prejudice may be relevant. It was reiterated that a justice-oriented approach must guide the exercise of discretion under Section 5 of the Limitation Act. 3. The Supreme Court in New India Assurance Co. Ltd. v. Shanti Misra (1975) 2 SCC 840 = AIR 1976 SC 237 held that the expression “sufficient cause” must receive a liberal interpretation to advance substantial justice and that procedural technicalities should not impede adjudication on merits. In the historic Privy Council ruling Brij Inder Singh v. Kanshi Ram AIR 1917 PC 156, it was observed that the true test is whether the litigan…

AUGUST JEWELLERY PVT LTD,BENGALURU vs. D.C.I.T., CIRCLE 1(1)(1), BANGALORE, BANGALORE

ITA 1419/BANG/2025[2022-23]Status: DisposedITAT Bangalore15 Dec 2025AY 2022-23

Bench: Shri. Laxmi Prasad Sahu & Shri. Keshav Dubey

For Appellant: Shri. Miraj Shah, ARFor Respondent: Shri. Shivanand H Kalakeri, CIT(DR)(ITAT), Bangalore
Section 143(3)Section 270ASection 271ASection 68

…ays, where considerations of prejudice may be relevant. It was reiterated that a justice-oriented approach must guide the exercise of discretion under Section 5 of the Limitation Act. 3. The Supreme Court in New India Assurance Co. Ltd. v. Shanti Misra (1975) 2 SCC 840 = AIR 1976 SC 237 held that the expression “sufficient cause” must receive a liberal interpretation to advance substantial justice and that procedural technicalities should not impede adjudication on merits. In the historic Privy Council ruling Brij Inder Singh v. Kanshi Ram AIR 1917 PC 156, it was observed that the true test is whether the litigan…

ITO TDS WARD, TIRUPUR vs. SHANTHI FORTUNE (INDIA) PVT. LTD., TIRUPUR

In the result, the appeal filed by the assessee is allowed and the appeal filed by the Revenue and the CO filed by the assessee are dismissed

ITA 2557/CHNY/2018[2009-10]Status: DisposedITAT Chennai30 Nov 2022AY 2009-10

Bench: Shri V. Durga Rao & Shri Manoj Kumar Aggarwalआयकर अपील सं./I.T.A. No.2385/Chny/2018 िनधा"रण वष"/Assessment Year: 2009-10 M/S. Shanthi Fortune (India) Vs. The Assistant Commissioner Of Private Limited, Income Tax, Door No. 38, Trichy Road, Tds Circle, Coimbatore. Palladam 641 664. [Pan: Aajcs4289D] आयकर अपील सं./I.T.A. No.2557/Chny/2018 िनधा"रण वष"/Assessment Year: 2009-10 & C.O. No. 88/Chny/2019 [In I.T.A. No.2557/Chny/2018] The Income Tax Officer, Vs. M/S. Shanthi Fortune (India) Tds Ward, No. 121, Private Limited, Sixty Feet Road, Tirupur 641 602. Door No. 38, Trichy Road, Palladam 641 664. (अपीलाथ" /Appellant) (""थ"/Respondent/Cross Objector) Department By : Shri P. Sajit Kumar, Jcit Assessee By : Shri N Arjun Raj, C.A. सुनवाई की तारीख/ Date Of Hearing : 17.11.2022 घोषणा की तारीख /Date Of Pronouncement : 30.11.2022 आदेश /O R D E R Per V. Durga Rao: Both The Cross Appeals Filed By The Assessee As Well As Revenue Are Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals) 2, Coimbatore, Dated 25.06.2018 Relevant To The Assessment

For Appellant: Shri N Arjun Raj, C.AFor Respondent: Shri P. Sajit Kumar, JCIT
Section 153(3)Section 254

…ith by this Court in various decisions and reference may be made to a few of those decisions. This Court in Garikapati Veeraya v. N. Subbiah Choudhry [MANU/SC/0008/ 1957: AIR 1957 SC 540], New India Insurance Co. Ltd. v. Shanti Misra [MANU/SC0547/1975: (1975) 2 SCC 840], Huendra Vishnu Thakur v. State of Maharashtra [MANU/SC/0526/1994: (1994) 4 SCC 602: 1994 SCC (Cri) 1087], Maharaja Chintamani Saran Nath Shahdeo v. State of Bihar [MANU/SC/0643/1999: (1999) 8 SCC 16] and Shyam Sunder v. Ram Kumar [MANU/SC/0405/2001: (2001) 8 SCC 24], has elaborately discussed the scope and ambit of an amending legislation and its…

SHANTHI FORTUNE (INDIA) PRIVATE LIMITED,TIRUPUR vs. ACIT TDS CIRCLE, COIMBATORE

In the result, the appeal filed by the assessee is allowed and the appeal filed by the Revenue and the CO filed by the assessee are dismissed

ITA 2385/CHNY/2018[2009-10]Status: DisposedITAT Chennai30 Nov 2022AY 2009-10

Bench: Shri V. Durga Rao & Shri Manoj Kumar Aggarwalआयकर अपील सं./I.T.A. No.2385/Chny/2018 िनधा"रण वष"/Assessment Year: 2009-10 M/S. Shanthi Fortune (India) Vs. The Assistant Commissioner Of Private Limited, Income Tax, Door No. 38, Trichy Road, Tds Circle, Coimbatore. Palladam 641 664. [Pan: Aajcs4289D] आयकर अपील सं./I.T.A. No.2557/Chny/2018 िनधा"रण वष"/Assessment Year: 2009-10 & C.O. No. 88/Chny/2019 [In I.T.A. No.2557/Chny/2018] The Income Tax Officer, Vs. M/S. Shanthi Fortune (India) Tds Ward, No. 121, Private Limited, Sixty Feet Road, Tirupur 641 602. Door No. 38, Trichy Road, Palladam 641 664. (अपीलाथ" /Appellant) (""थ"/Respondent/Cross Objector) Department By : Shri P. Sajit Kumar, Jcit Assessee By : Shri N Arjun Raj, C.A. सुनवाई की तारीख/ Date Of Hearing : 17.11.2022 घोषणा की तारीख /Date Of Pronouncement : 30.11.2022 आदेश /O R D E R Per V. Durga Rao: Both The Cross Appeals Filed By The Assessee As Well As Revenue Are Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals) 2, Coimbatore, Dated 25.06.2018 Relevant To The Assessment

For Appellant: Shri N Arjun Raj, C.AFor Respondent: Shri P. Sajit Kumar, JCIT
Section 153(3)Section 254

…ith by this Court in various decisions and reference may be made to a few of those decisions. This Court in Garikapati Veeraya v. N. Subbiah Choudhry [MANU/SC/0008/ 1957: AIR 1957 SC 540], New India Insurance Co. Ltd. v. Shanti Misra [MANU/SC0547/1975: (1975) 2 SCC 840], Huendra Vishnu Thakur v. State of Maharashtra [MANU/SC/0526/1994: (1994) 4 SCC 602: 1994 SCC (Cri) 1087], Maharaja Chintamani Saran Nath Shahdeo v. State of Bihar [MANU/SC/0643/1999: (1999) 8 SCC 16] and Shyam Sunder v. Ram Kumar [MANU/SC/0405/2001: (2001) 8 SCC 24], has elaborately discussed the scope and ambit of an amending legislation and its…

M/S HCL TECHNOLOGIES LTD.,,NOIDA vs. ACIT (TDS), NOIDA

In the result appeal of assessee is allowed

ITA 1723/DEL/2017[2009-10]Status: DisposedITAT Delhi20 Jul 2020AY 2009-10

Bench: Shri Amit Shukla & Shri Prashant Maharishihcl Technologies Ltd, Acit(Tds), Plot No. 3A, Tower 6, 14Th Floor, Vs. Noida Sector-126, Noida Pan: Aaach1645P (Appellant) (Respondent)

For Appellant: Shri Neeraj Jain, AdvFor Respondent: Ms. Rakhi Vimal, Sr. DR
Section 194CSection 201Section 201(1)Section 40

…ated 13-11-1963 and 9-1-1964 issued by the Income Tax Officer, Ahmedabad were illegal and ultra vires and were rightly quashed by the Gujarat High Court by the grant of a writ.' 13.3 In the case of New India Insurance Comnpany Ltd. v. Smt. Shanti Misra [1975] 2 SCC 840, in para 7 the Hon'ble Supreme Court has observed and held as under : "7. In our opinion taking recourse to the proviso appended to sub-section (3) of Section 110A for excusing the delay made in the filing of the application between the date of the accident and the date of the constitution of the Tribunal is not correct. Section 5 of the Limitation…

M/S CONTINENTAL AUTOMOTIVE COMPONENTS (INDIA) PVT. LTD vs. C.C.C.E & S.T. BANGALORE

CEA/35/2018HC Karnataka05 May 2020

Bench: ARAVIND KUMAR,E.S.INDIRESH

Section 11BSection 35G

…illegal and ultra vires and were rightly quashed by the Gujarat High Court [Induprasad Devshanker Bhatt v. J.P. Jani, 1964 SCC OnLine Guj 18 : (1965) 58 ITR 559] by the grant of a writ.” 10.3. In New India Insurance Co. Ltd. v. Shanti Misra [(1975) 2 SCC 840] , this Court said: (SCC p. 846, para 7) “7. … ‘(2) … The new law of limitation providing a longer period cannot revive a dead remedy. Nor can it suddenly extinguish vested right of action by providing for a shorter period of limitation.’” 10.4. Similarly in T. Kaliamurthi v. Five Gori Thaikkal Wakf [(2008) 9 SCC 306] , this Court said:…

D.C.I.T., CENTAL CIRCLE - 3(3) KOLKATA, KOLKATA vs. SHRI BISWANATH GARODIA, KOLKATA

In the result, all the appeals of the revenue are dismissed and cross objections of assessee are also dismissed being academic in nature

ITA 1672/KOL/2018[2001-02]Status: DisposedITAT Kolkata08 Nov 2019AY 2001-02

Bench: Shri A. T. Varkey, Jm & Dr. (Shri) Arjunlalsaini, Am]

Section 132Section 132(4)Section 139Section 143(1)Section 147Section 148Section 149(1)(c)Section 153A

…08 to 1412/Kol/2019 A.Y 2012-13 1672 to 1674/Kol/2018 & 1861 & 1862/Kol/2018 A.Ys 2001-02, ’02-03, ’05-06, 03-04 & 04-05 C.O Nos. 87,88,89,100 & 101/Kol/2018 Deptt. V/s. Biswanath Garodia. 10.3 In New India Insurance Co. Ltd v. Smt Shanti Misra, Adult 1975 2 SCC 840, this Court said: (SCC p. 846, para 7) “7. … ‘(2) … The new law of limitation providing a longer period cannot revive a dead remedy. Nor can it suddenly extinguish vested right of action by providing for a shorter period of limitation.’” 10.4 Similarly in T. Kaliamurthi v. Five Gori Thaikkal Wakf 2008 9 SCC 306, this Court said: (SCC p. 322, para…

M/S. BOUTIQUE HOTELS INDIA (P) LTD.,NEW DELHI vs. ACIT, NEW DELHI

In the result, appeal of the assessee is dismissed

ITA 7042/DEL/2014[2009-10]Status: DisposedITAT Delhi31 Oct 2019AY 2009-10

Bench: Shri H.S. Sidhu & Shri Anadee Nath Misshra

For Appellant: Shri Neel Kanth Khandelwal, AdvFor Respondent: Shri Sanjog Kapoor, Sr. DR
Section 253(3)Section 80I

…ce Co. Ltd. v. Nirmala Devi (1979) 3 SCR 694; Lala Mata Din v. A. Narayanan (1970) 3 SCR 694; O.P. Kathpalia v. Lakhmir Singh (dead) and others (1984) 4 SCC 66; State of Nagaland v. Lipok (2005) 3 SCC 752; New India Insurane Co. Ltd. v. Shanti Misra (1975) 2 SCC 840; N. Balakrishnan v. M. Krishnamurthy AIR 1998 SC 3222; State of Haryana v. Chandra Mani and (1996) Page 13 of 22 ITA No.-7042/Del/2014. Boutique Hotels India (P) Ltd. 3 SCC 132; Special Tehsildar Land Acquisition v. K.V. Ayisumma (1996) 3 SCC 132; Oriental Aroma Chemical Industries Limtied v. Gujarat Industrial Development Corporation (2010) 5…

New India Assurance Co. Ltd. v. Shanti Misra (2 SCC 840) — Cited in 9 Judgments | BharatTax