← All Phrases

“Section 254(2)”

Section References (mined)Section 254Section 254(2)468 judgments

The decision most relied on for Section 254(2) is National Thermal Power Co. Ltd. v. CIT (229 ITR 383), cited in 5,834 judgments on BharatTax.

Leading authorities on Section 254(2)

National Thermal Power Co. Ltd. v. CIT
229 ITR 383 · 1998 · Supreme Court
5,834
citing judgments

Appellate authorities can consider new claims and additional grounds if the relevant facts are already on record. The purpose of assessment is to correctly determine tax liability, allowing both parties to raise issues.

CIT v. Tata Elxsi Ltd.
349 ITR 98 · 2012 · High Court
818
citing judgments

When computing deduction under Section 10A, if communication or telecommunication expenses are excluded from export turnover, they must also be excluded from total turnover to maintain consistency and apply the ordinary meaning of 'turnover' in context.

ACIT v. Saurashtra Kutch Stock Exchange Ltd.
305 ITR 227 · 2008 · Supreme Court
470
citing judgments

Non-consideration of a decision by a jurisdictional High Court or the Supreme Court constitutes a mistake apparent from the record. However, non-consideration of a non-jurisdictional High Court decision does not typically amount to such a mistake.

Asia Satellite Telecommunications Co. Ltd. v. DIT
332 ITR 340 · 2011 · High Court
359
citing judgments

Payments for the use of equipment, such as satellite transponders, do not constitute 'royalty' under Section 9(1)(vi) of the Income-tax Act, 1961, or under applicable tax treaties, especially when there is no transfer of the right to use a process or underlying technology.

CIT v. Tasgaon Taluka S.S.K. Ltd.
103 Taxmann.com 57 · 2019 · Supreme Court
306
citing judgments

The Supreme Court holds that the issue of payment of excessive price on purchase of sugarcane by assesses is no longer res integra. The court elaborately dealt with this issue.

Bangalore Club v. CIT
350 ITR 509 · 2013 · Supreme Court
247
citing judgments

The Supreme Court affirmed the doctrine of mutuality, holding that contributions received from and returned to members for a common purpose do not constitute taxable profits. However, income from transactions with non-members or interest earned from investments in external entities (like cooperative banks) may break the mutuality chain and be taxable under Section 56, falling outside the scope of Section 80P deductions.

Assam Bengal Cement Co. Ltd. v. CIT
27 ITR 34 · 1955 · Supreme Court
174
citing judgments

The Supreme Court established the foundational test for distinguishing between capital and revenue expenditure, holding that the aim and object of the expenditure and whether it brings into existence an asset or an advantage of an enduring nature determines its character, irrespective of the payment method. An advantage lasting five years or more can be considered enduring.

CIT v. Visakhapatnam Port Trust
144 ITR 146 · 1983 · High Court
124
citing judgments

Sections 4 and 5 of the Income Tax Act, which define total income and chargeability, are subject to Section 90, meaning that Double Taxation Avoidance Agreements (DTAAs) override the Act's provisions in case of a conflict.

Judgments citing Section 254(2)

Davinder Singh, Kingsburg, Ca vs. Circle-1, Intl Taxation, Chandigarh

In the result, appeal of the assessee is dismissed as withdrawn

ITA 50/CHANDI/2024[2015-16]Status: DisposedITAT Chandigarh30 Jun 2025AY 2015-16

Bench: Shri Laliet Kumar & Shri Krinwant Sahayआयकर अपील सं./ Ita No. 50/Chd/2024 "नधा"रण वष" / Assessment Year : 2015-16 Davinder Singh, The Dcit, बनाम 1200 Union St, Apt D International Kingsburg Ca (Usa)-93631 Taxation Vs. Cirlce-1, C/O J .S. Bhasin, Advocate, Chandigarh Sohal Complex, Ground Floor, Sehdev Market, Jalandhar 144001 "थायी लेखा सं./ Pan No: Dzcps4377E अपीलाथ"/Appellant ""यथ"/Respondent ( Hybrid Mode ) "नधा"रती क" ओर से/Assessee By : Sh. J.S Bhasin, Advocate (Virtual) राज"व क" ओर से/ Revenue By : Shri Vivek Vardhan, Addl. Cit, Sr. Dr सुनवाई क" तार"ख/Date Of Hearing : 08.04.2025 उदघोषणा क" तार"ख/Date Of Pronouncement : 30.06.2025 आदेश/Order Per Krinwant Sahay, Am : Appeal In This Case Has Been Filed By The Assessee Against The Order Dated 07.11.2023 Of Dispute Resolution Panel-1, New Delhi For The Assessment Year 2015-16. 2. The Ld. Counsel, On Behalf Of The Assessee, Has Filed An Application Dated 8.4.2025 For Withdrawal Of This 50-Chd-2024 Davinder Singh

For Appellant: Sh. J.S Bhasin, Advocate (Virtual)For Respondent: Shri Vivek Vardhan, Addl. CIT, Sr. DR
Section 254(2)

full benefit of this Scheme, then both sides will be at liberty to get the appeal revived after filing of application under Section 254(2) of the Income Tax Act. Such application be filed within due date of limitation provided under this Scheme. 4. In the result, appeal

DCIT, CC-1(4), Kolkata vs. Kkalpana Industries India Limited, Kolkata

In the result, appeal of the revenue is dismissed

ITA 452/KOL/2025[2016-17]Status: DisposedITAT Kolkata25 Jun 2025AY 2016-17

Bench: Shri George Mathan & Shri Sanjay Awasthiआयकर अपील सं/Ita No.452/Kol/2025 (निर्धारण वर्ा / Assessment Year : 2016-2017) Dcit, Cc-1(4), Kolkata Vs Kkalpana Industries India Ltd. 2B, Pretoria Street, Middleton Row, Kolkata-700071 Pan No. :Aabck 2239 D (अपीलधर्थी /Appellant) .. (प्रत्यर्थी / Respondent) निर्धाररती की ओर से /Assessee By : Shri S.K.Tulsiyan, Advocate & Ms. Puja Somani, Ca रधजस्व की ओर से /Revenue By : Shri P.N.Barnwal, Cit-Dr सुनवाई की तारीख / Date Of Hearing : 24/06/2025 घोषणा की तारीख/Date Of Pronouncement : 25/06/2025 आदेश / O R D E R Per George Mathan, Jm : This Is An Appeal Filed By The Revenue Against The Order Dated 13.11.2024, Passed By The Ld. Cit(A), Kolkata-20, Passed In Din & Order No.Itba/Apl/S/250/2024-25/1070338584(1), For The Assessment Year 2016-2017. 2. Shri P.N.Barnwal, Ld.Cit-Dr Appeared On Behalf Of The Revenue & Shri S.K.Tulsiyan, Advocate With Ms. Puja Somani, Ca, Appeared On Behalf Of The Assessee. 3. A Perusal Of The Appeal Record, We Find That The Appeal Of The Revenue Has Been Filed Belatedly By 28 Days. In This Regard, The Revenue Has Filed An Application For Condonation Of Delay Stating Sufficient Reasons Which Are Plausible & Not Found To Be False. Thus, The Delay Of 28 Days In Filing The Appeal Is Condoned & Appeal Is Admitted For Hearing.

For Appellant: Shri S.K.Tulsiyan, Advocate and Ms. Puja Somani, CAFor Respondent: Shri P.N.Barnwal, CIT-DR
Section 143(3)Section 148Section 45

rectified where it may be a mere possible view or where the issues are debatable. Even the Tribunal has limited jurisdiction under section 254(2). Thus, when the Assessing Officer or the Tribunal has considered the matter in detail and the view taken is a possible view, 20 the order

Ganpati Townships Limited, Bathinda vs. DCIT, Central Circle-1, Ludhiana

In the result, appeal of the assessee is dismissed as withdrawn

ITA 373/CHANDI/2024[2018-19]Status: DisposedITAT Chandigarh20 May 2025AY 2018-19

Bench: Shri Rajpal Yadav & Shri Krinwant Sahayआयकर अपील सं./ Ita No. 373/Chd/2024 "नधा"रण वष" / Assessment Year : 2018-19 Ganpati Townships The Dcit, बनाम Limited, Central Circle-1, Hotel Confor Inn Tulip, Ludhiana Vs. Tulip Height, Opp.Rose Garden, Goniana Road, Bhatinda Punjab 151001 "थायी लेखा सं./Pan No: Aaccg4398L अपीलाथ"/Appellant ""यथ"/Respondent ( Physical Hearing ) "नधा"रती क" ओर से/Assessee By : Sh. Sudhir Sehgal, Advocate राज"व क" ओर से/ Revenue By : Shri Manav Bansal, Cit Dr सुनवाई क" तार"ख/Date Of Hearing : 20.05.2025 उदघोषणा क" तार"ख/Date Of Pronouncement : 20.05.2025 आदेश/Order Per Bench : Appeal In This Case Has Been Filed By The Assessee Against The Order Dated 18.02.2024 Of Ld. Commissioner Of Income Tax (Appeals)-5, For The Assessment Year 2018-19. 2. The Ld. Counsel, On Behalf Of The Assessee, Has Filed An Application Dated 17.05.2025 For Withdrawal Of This Appeal On The Ground That The Assessee Has Opted For The 'Vivad Se Vishwas Scheme 2024’ & Sought Permission Of The Bench To 373-Chd-2024 Ganpati Townships Limited, Bathinda

For Appellant: Sh. Sudhir Sehgal, AdvocateFor Respondent: Shri Manav Bansal, CIT DR
Section 254(2)

full benefit of this Scheme, then both sides will be at liberty to get the appeal revived after filing of application under Section 254(2) of the Income Tax Act. Such application be filed within due date of limitation provided under this Scheme. 4. In the result, appeal

Mewa Singh, Panchkula vs. ITO Ward-2, Panchkula

In the result, appeal of the assessee is dismissed as withdrawn

ITA 448/CHANDI/2022[2015-16]Status: DisposedITAT Chandigarh20 May 2025AY 2015-16

Bench: Shri Rajpal Yadav & Shri Krinwant Sahayआयकर अपील सं./ Ita No. 448/Chd/2022 "नधा"रण वष" / Assessment Year : 2015-16 Mewa Singh, Ito, बनाम C/O M K Aggarwal & Ward No.2, Associates Panchkula Vs. Sco 1, First Floor, Sector 11, Panchkula 134113 "थायी लेखा सं./ Pan No: Adhps5879H अपीलाथ"/Appellant ""यथ"/Respondent ( Physical Hearing ) "नधा"रती क" ओर से/Assessee By : None (Withdrawal Application) राज"व क" ओर से/ Revenue By : Shri Vivek Vardhan, Addl. Cit, Sr. Dr सुनवाई क" तार"ख/Date Of Hearing : 20.05.2025 उदघोषणा क" तार"ख/Date Of Pronouncement : 20.05.2025 आदेश/Order Per Bench : Appeal In This Case Has Been Filed By The Assessee Against The Order Dated 15.03.2022 Of Ld. Cit(A), National Faceless Appeal Centre (Nfac), Delhi, For The Assessment Year 2015- 16. 2. The Registry Has Pointed Out That There Is A Delay Of Four Days In Filing Of The Appeal Before The Tribunal. The Counsel

For Appellant: None (Withdrawal Application)For Respondent: Shri Vivek Vardhan, Addl. CIT, Sr. DR
Section 254(2)

full benefit of this Scheme, then both sides will be at liberty to get the appeal revived after filing of application under Section 254(2) of the Income Tax Act. Such application be filed within due date of limitation provided under this Scheme. 8. In the result, appeal

Malkeet Singh, Panchkula vs. Income Tax Officer, Panchkula

In the result, appeal of the assessee is dismissed as withdrawn

ITA 930/CHANDI/2024[2015-16]Status: DisposedITAT Chandigarh19 May 2025AY 2015-16

Bench: Shri Rajpal Yadav & Shri Krinwant Sahayआयकर अपील सं./ Ita No. 930/Chd/2024 "नधा"रण वष" / Assessment Year : 2015-16 Malkeet Singh, The Ito, बनाम 208-Ab, Nagar Khera. Panchkula Surajpur, Vs. Panchkula 134115 "थायी लेखा सं./Pan No: Bemps3372G अपीलाथ"/Appellant ""यथ"/Respondent ( Physical Hearing ) "नधा"रती क" ओर से/Assessee By : None (Withdrawal Application) राज"व क" ओर से/ Revenue By : Shri Vivek Vardhan, Addl. Cit, Sr. Dr सुनवाई क" तार"ख/Date Of Hearing : 20.05.2025 उदघोषणा क" तार"ख/Date Of Pronouncement : 20.05.2025 आदेश/Order Per Bench : Appeal In This Case Has Been Filed By The Assessee Against The Order Dated 01.07.2024 Of Addl./Jcit(A)-2, Delhi, For The Assessment Year 2015-16. 2. During The Proceedings, None Appeared On Behalf Of The Assessee. However, An Application Dated 13.05.2025 Has Been Filed By The Assessee For Withdrawal Of This Appeal On The 930-Chd-2024 Malkeet Singh, Panchkula

For Appellant: None (Withdrawal Application)For Respondent: Shri Vivek Vardhan, Addl. CIT, Sr. DR
Section 254(2)

full benefit of this Scheme, then both sides will be at liberty to get the appeal revived after filing of application under Section 254(2) of the Income Tax Act. Such application be filed within due date of limitation provided under this Scheme. 4. In the result, appeal