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“eligible assessee”

Assessment ProceduresSection 144CSection 144C662 judgments

The decision most relied on for eligible assessee is CIT v. Smifs Securities Ltd. (348 ITR 302), cited in 540 judgments on BharatTax.

Leading authorities on eligible assessee

CIT v. Smifs Securities Ltd.
348 ITR 302 · 2012 · Supreme Court
540
citing judgments

Goodwill, whether arising from an amalgamation or a slump sale, is an intangible asset eligible for depreciation under Section 32(1) of the Income-tax Act. While the assessee must prove the existence and valuation of such goodwill, it is recognized as a depreciable asset.

Pandian Chemicals Ltd. v. CIT
262 ITR 278 · 2003 · Supreme Court
353
citing judgments

Income eligible for deduction under Section 80IA or 80IC must have a direct nexus with the eligible business activity of the industrial undertaking. Income merely incidental to the business, even if part of the assessee's overall business, is not considered "derived from" the eligible undertaking.

CIT v. Yokogawa India Ltd.
391 ITR 274 · 2017 · Supreme Court
290
citing judgments

Deduction under Section 10A or 10AA of the Income-tax Act is computed on the profits of the eligible unit without first setting off losses from other units or non-eligible units. Conversely, losses incurred by an eligible unit are allowed to be set off against the assessee's other taxable business profits.

CIT v. ABG Heavy Industries Ltd.
322 ITR 323 · 2010 · High Court
229
citing judgments

The Assessing Officer cannot deny a Section 80IA deduction by merely asserting that the assessee is not a "developer" without considering the relevant agreements and facts. Entitlement to Section 80IA deduction requires a thorough examination of the assessee's role as a developer.

CIT v. Claris Lifesciences Ltd.
326 ITR 251 · 2010 · High Court
196
citing judgments

If approval from the Department of Scientific and Industrial Research (DSIR) for an in-house R&D centre is granted during the previous year, the assessee is entitled to claim weighted deduction under section 35(2AB) for the entire expenditure incurred during that year.

Vijay Television (P.) Ltd. v. DRP
369 ITR 113 · 2014 · High Court
140
citing judgments

Passing a final assessment order under Section 143(3) directly, without first issuing a draft assessment order under Section 144C(1) for an eligible assessee, constitutes a fundamental jurisdictional defect. This defect cannot be cured by a subsequent corrigendum, especially if issued beyond the prescribed period of limitation.

CIT v. Ramkrishna Deo
35 ITR 312 · 1959 · Supreme Court
84
citing judgments

The burden of proving that a particular income is exempt from taxation, or is not taxable, lies on the assessee. To claim an exemption or a deduction, the assessee must provide proper materials to establish eligibility.

CIT v. Kamal Wahal
351 ITR 4 · 2013 · High Court
71
citing judgments

An assessee is eligible for capital gains exemption under Sections 54 and 54F even when the new residential house is purchased in the name of their spouse, provided the investment comes from the assessee's own funds. This allows for a purposive construction of these provisions.

Judgments citing eligible assessee

Income Tax Officer, Ward-29(1) Delhi, Delhi vs. Sneh Sharma, Delhi

ITA 2137/DEL/2025[2013-14]Status: DisposedITAT Delhi24 Sept 2025AY 2013-14

Bench: Shri Anubhav Sharma & Shri Manish Agarwal

For Appellant: Shri Anil Bajaj, CAFor Respondent: Shri Manish Gupta, Sr. DR
Section 124(3)Section 143(1)Section 144CSection 144C(1)Section 144C(15)Section 147Section 195

specifically notes that TDS has been deducted u/s 195 of the Act which is a provision applicable only to non- resident. Thus, being an ‘eligible assessee’ for the purpose of section 144C(15) of the Act, the AO was supposed to first issue a draft assessment order u/s 144C ... High Court has held that such objections should be raised at the threshold. However, the assessment in the case of eligible assessee by virtue of provisions of section 144C of the Act is an assessment wherein both the subject i.e assessee and the subject matter of the assessment are vested

Income Tax Officer, Ward 29(1), New Delhi vs. Sneh Sharma, New Delhi

ITA 2136/DEL/2025[2012-13]Status: DisposedITAT Delhi24 Sept 2025AY 2012-13

Bench: Shri Anubhav Sharma & Shri Manish Agarwal

For Appellant: Shri Anil Bajaj, CAFor Respondent: Shri Manish Gupta, Sr. DR
Section 124(3)Section 143(1)Section 144CSection 144C(1)Section 144C(15)Section 147Section 195

specifically notes that TDS has been deducted u/s 195 of the Act which is a provision applicable only to non- resident. Thus, being an ‘eligible assessee’ for the purpose of section 144C(15) of the Act, the AO was supposed to first issue a draft assessment order u/s 144C ... High Court has held that such objections should be raised at the threshold. However, the assessment in the case of eligible assessee by virtue of provisions of section 144C of the Act is an assessment wherein both the subject i.e assessee and the subject matter of the assessment are vested

Faisal Badruddin Shitware, Mumbai vs. Income Tax Officer (Int Tax Ward)-4(2)(1), Mumbai

In the result, appeal of the assessee is allowed

ITA 4081/MUM/2025[2016-17]Status: DisposedITAT Mumbai23 Sept 2025AY 2016-17

Bench: Smt. Beena Pillai & Smt. Renu Jauhrifaisal Badruddin Ao Ward 4(2)(1), Kautilya Shitware Bhavan, Bandra Kurla 307, 1A, Delux Nagar Vs. Complex, Mumbai 400051 Building, Jeevan Baug, Post Room No. 209, 2Nd Floor, Office Road, Mumbra, Thane Aayakar Bhavan, M.K. Road, 400612 Mumbai 400020 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Bvops1660L (Appellant) (Respondent) निर्ााररती की ओर से / Assessee By: Shri. Nishit Gandhi /Revenue By: Shri Krishna Kumar Sr. Dr Date Of Hearing 06.08.2025 Date Of Pronouncement 23.09.2025 आदेश/O R D E R Per Renu Jauhri [A.M]: This Appeal Is Filed By The Assessee Against The Order Of The Ao Ward 4(2)(1), Mumbai Dated 17.12.2024 Passed As Per The Directions Of The Dispute Resolution Panel (Drp) U/S. 144C(5) Of The Income Tax Act, 1961 [Hereinafter Referred To As "Act"] For Assessment Year [A.Y.] 2016-17. 2. The Assessee Has Raised The Following Grounds Of Appeal:

For Appellant: Shri. Nishit GandhiFor Respondent: Shri Krishna Kumar SR. DR
Section 115BSection 144CSection 144C(5)Section 147Section 151ASection 153Section 5Section 69

case and in law, the Ld. AD stred in invoking the provisions of section 144C of the Act since the Assessee is not an eligible assessee as defined in section 144C of the Act and therefore the said provisions are not applicable in his case. ON MERITS

Birla Carbon India Private Limited, Mumbai vs. The Principal Commissioner of Income Tax, Mumbai - 5, Mumbai

In the result, the appeal is allowed as indicated above

ITA 3768/MUM/2025[2018-19]Status: DisposedITAT Mumbai22 Sept 2025AY 2018-19

Bench: Shri Saktijit Dey & Shri Narendra Kumar Billaiyabirla Carbon India Private Limited The Principal Commissioner Of Ground Floor, Aditya Birla Centre, Income Tax Room No. 515, 5Th Floor, Aaykar S. K. Ahire Marg, Worli, Vs. Mumbai-400 030 Bhavan, M. K. Road, Mumbai-400 020 Pan/Gir No. Aascs 9916 L (Appellant) : (Respondent) Appellant By : Shri Madhur Agarwal Respondent By : Shri Satyaprakash R. Singh Date Of Hearing : 16.09.2025 Date Of Pronouncement : 22.09.2025 O R D E R Per Saktijit Dey: In The Present Appeal, The Assessee Has Called Into Question The Validity Of The Order Dated 25.03.2025, Passed U/S. 263 Of The Income Tax Act, 1961 (‘The Act’ For Short) By Learned Principal Commissioner Of Income Tax (‘Ld.Pcit’ For Short), Pertaining To The Assessment Year (A.Y.) 2018-19. 2. Thought Multiple Grounds Have Been Raised In The Memorandum Of Appeal, However, The Assessee Has Raised A Pertinent Preliminary Issue, Challenging The Competence & Jurisdiction Of Ld. Pcit To Invoke Powers U/S. 263 Of The Act To Revise An Assessment Order Passed U/S. 144C(13) Of The Act, In Pursuance To The Directions Of Learned Dispute Resolution Panel (Ld. Drp).

For Appellant: Shri Madhur AgarwalFor Respondent: Shri Satyaprakash R. Singh
Section 143(3)Section 144C(1)Section 144C(13)Section 263Section 92C

established that section 144C is a self-contained code and provides the mechanism of not only the procedure of assessment in case of an eligible assessee, but also the remedy available to the assessee against the assessment framed u/s. 144C of the Act. Section 144C of the Act gives ... first instance, forward a draft of the proposed order of assessment (hereafter in this section referred to as the draft order) to the eligible assessee if he proposes to make, on or after the 1st day of October, 2009, any variation in the income or loss returned which is prejudicial

Pioneer India Electronics Pvt. Ltd., Gurgaon vs. DCIT, Gurgaon

In the result, the appeal of the assessee is allowed

ITA 2969/DEL/2017[2009-10]Status: DisposedITAT Delhi19 Sept 2025AY 2009-10

Bench: Shri Yogesh Kumar U.S. & Shri Avdhesh Kumar Mishra

Section 92C

passed by the Ld. TPO barred by limitation, also became barred by limitation as the assessee did not come in the purview of the "eligible assessee" in accordance with the provisions of section 144C of the Act because there was no valid order under section 92CA ... order of Ld. TPO in the present case is held as invalid order being barred by limitation. Therefore, the appellant assessee is not an "eligible assessee" in terms of the definition provided in section 144C(15) of the Act. Once the substratum for making the assessment in this case erodes

DCIT, New Delhi vs. Newbury Holding Ltd., New Delhi

In the result, the appeals of the Revenue in ITA Nos

ITA 5335/DEL/2015[2008-09]Status: DisposedITAT Delhi19 Sept 2025AY 2008-09

Bench: S. Rifaur Rahman & Shri Yogesh Kumar U.S.

Section 124(4)Section 132Section 144CSection 147Section 148Section 151Section 6(3)(ii)

Grounds of appeal of the Revenue. 9. Per contra, the Ld. AR submitted that the Assessee is a foreign company and is an “eligible assessee” within the meaning of section 144C(15)(b) of the Act, therefore, as per section 144C ... heard both the parties and perused the material available on the record. The assessee is a foreign company and the Assessee herein is an ‘eligible assessee’ in terms of section 144C(15)(b) of the Act. As per the provisions of section 144C(1) of the Act, the Assessing Officer

DCIT, New Delhi vs. Newbury Holding Ltd., New Delhi

In the result, the appeals of the Revenue in ITA Nos

ITA 5334/DEL/2015[2007-08]Status: DisposedITAT Delhi19 Sept 2025AY 2007-08

Bench: S. Rifaur Rahman & Shri Yogesh Kumar U.S.

Section 124(4)Section 132Section 144CSection 147Section 148Section 151Section 6(3)(ii)

Grounds of appeal of the Revenue. 9. Per contra, the Ld. AR submitted that the Assessee is a foreign company and is an “eligible assessee” within the meaning of section 144C(15)(b) of the Act, therefore, as per section 144C ... heard both the parties and perused the material available on the record. The assessee is a foreign company and the Assessee herein is an ‘eligible assessee’ in terms of section 144C(15)(b) of the Act. As per the provisions of section 144C(1) of the Act, the Assessing Officer

DCIT, New Delhi vs. Eicr (Cyprus) Ltd., New Delhi

In the result, the appeals of the Revenue in ITA Nos

ITA 5333/DEL/2015[2011-12]Status: DisposedITAT Delhi19 Sept 2025AY 2011-12

Bench: S. Rifaur Rahman & Shri Yogesh Kumar U.S.

Section 124(4)Section 132Section 144CSection 147Section 148Section 151Section 6(3)(ii)

Grounds of appeal of the Revenue. 9. Per contra, the Ld. AR submitted that the Assessee is a foreign company and is an “eligible assessee” within the meaning of section 144C(15)(b) of the Act, therefore, as per section 144C ... heard both the parties and perused the material available on the record. The assessee is a foreign company and the Assessee herein is an ‘eligible assessee’ in terms of section 144C(15)(b) of the Act. As per the provisions of section 144C(1) of the Act, the Assessing Officer

DCIT, New Delhi vs. Eicr (Cyprus) Ltd., New Delhi

ITA 5332/DEL/2015[2010-11]Status: DisposedITAT Delhi19 Sept 2025AY 2010-11

Bench: S. Rifaur Rahman & Shri Yogesh Kumar U.S.

Section 124(4)Section 132Section 144CSection 147Section 148Section 151Section 6(3)(ii)

Grounds of appeal of the Revenue. 9. Per contra, the Ld. AR submitted that the Assessee is a foreign company and is an “eligible assessee” within the meaning of section 144C(15)(b) of the Act, therefore, as per section 144C(1) of the Act, it is mandatory ... heard both the parties and perused the material available on the record. The assessee is a foreign company and the Assessee herein is an ‘eligible assessee' in terms of section 144C(15)(b) of the Act. As per the provisions of section 144C(1) of the Act, the Assessing Officer

DCIT, New Delhi vs. Bennett Williamson Engineers Ltd., New Delhi

ITA 4056/DEL/2015[2011-12]Status: DisposedITAT Delhi19 Sept 2025AY 2011-12

Bench: S. Rifaur Rahman & Shri Yogesh Kumar U.S.

Section 132Section 153Section 153CSection 6(3)(ii)Section 9(1)

Revenue's appeals. 14. Per contra, the Ld. AR submitted that the Assessee is a foreign company and is an “eligible assessee” within the meaning of section 144C(15)(b) of the Act, therefore, as per section 144C(1) of the Act, it is mandatory for the AO to pass ... heard both the parties and perused the material available on the record. The assessee is a foreign company and the Assessee herein is an ‘eligible assessee' in terms of section 144C(15)(b) of the Act. As per the provisions of section 144C(1) of the Act, the Assessing Officer

DCIT, New Delhi vs. Bennett Williamson Engineers Ltd., New Delhi

In the result, the appeals of the Revenue in ITA Nos

ITA 4055/DEL/2015[2010-11]Status: DisposedITAT Delhi19 Sept 2025AY 2010-11

Bench: S. Rifaur Rahman & Shri Yogesh Kumar U.S.

Section 132Section 153Section 153CSection 6(3)(ii)Section 9(1)

Revenue’s appeals. 14. Per contra, the Ld. AR submitted that the Assessee is a foreign company and is an “eligible assessee” within the meaning of section 144C(15)(b) of the Act, therefore, as per section 144C(1) of the Act, it is mandatory for the AO to pass ... heard both the parties and perused the material available on the record. The assessee is a foreign company and the Assessee herein is an ‘eligible assessee’ in terms of section 144C(15)(b) of the Act. As per the provisions of section 144C(1) of the Act, the Assessing Officer

DCIT, New Delhi vs. Gainway Holdings Ltd., New Delhi

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

ITA 4007/DEL/2015[2009-10]Status: DisposedITAT Delhi19 Sept 2025AY 2009-10

Bench: S. Rifaur Rahman & Shri Yogesh Kumar U.S.Dcit Gainway Holdings Ltd. Vs Central Circle-19, Room C/O. Sandeep Chilana, Advocate No. 362, Ara Centre, E-2, Chilana & Chilana Law Offices, Jhandewalan Extension, Advoate For The Respondent C- New Delhi 56, Lfg, Jangpura Extention, New Delhi-110014 Pan: Aafcg6056L Appellant Respondent

Section 132Section 153CSection 6(3)(ii)Section 9(1)

allowing the Ground No. 2 to 6. 15. Per contra, the Ld. AR submitted that the Assessee is a foreign company and is an “eligible assessee” within the meaning of section 144C(15)(b) of the Act, therefore, as per section 144C(1) of the Act, it is mandatory ... assessee is a foreign company and the 10 ITA No. 4007 & C. O. No. 390/Del/2015 DCIT Vs. Gainway Holdings Ltd. Assessee herein is an ‘eligible assessee’ in terms of section 144C(15)(b) of the Act. As per the provisions of section 144C(1) of the Act, the Assessing Officer

DCIT, New Delhi vs. Gynia Holding Ltd., New Delhi

In the result, the appeals of the Revenue in ITA Nos

ITA 3916/DEL/2015[2011-12]Status: DisposedITAT Delhi19 Sept 2025AY 2011-12

Bench: S. Rifaur Rahman & Shri Yogesh Kumar U.S.

Section 132Section 153CSection 6(3)Section 6(3)(ii)Section 9(1)

Revenue’s appeals. 14. Per contra, the Ld. AR submitted that the Assessee is a foreign company and is an “eligible assessee” within the meaning of section 144C(15)(b) of the Act, therefore, as per section 144C(1) of the Act, it is mandatory for the AO to pass ... heard both the parties and perused the material available on the record. The assessee is a foreign company and the Assessee herein is an ‘eligible assessee’ in terms of section 144C(15)(b) of the Act. As per the provisions of section 144C(1) of the Act, the Assessing Officer

DCIT, New Delhi vs. Gynia Holding Ltd., New Delhi

In the result, the appeals of the Revenue in ITA Nos

ITA 3915/DEL/2015[2010-11]Status: DisposedITAT Delhi19 Sept 2025AY 2010-11

Bench: S. Rifaur Rahman & Shri Yogesh Kumar U.S.

Section 132Section 153CSection 6(3)Section 6(3)(ii)Section 9(1)

Revenue’s appeals. 14. Per contra, the Ld. AR submitted that the Assessee is a foreign company and is an “eligible assessee” within the meaning of section 144C(15)(b) of the Act, therefore, as per section 144C(1) of the Act, it is mandatory for the AO to pass ... heard both the parties and perused the material available on the record. The assessee is a foreign company and the Assessee herein is an ‘eligible assessee’ in terms of section 144C(15)(b) of the Act. As per the provisions of section 144C(1) of the Act, the Assessing Officer

DCIT, New Delhi vs. Gynia Holding Ltd., New Delhi

In the result, the appeals of the Revenue in ITA Nos

ITA 3914/DEL/2015[2009-10]Status: DisposedITAT Delhi19 Sept 2025AY 2009-10

Bench: S. Rifaur Rahman & Shri Yogesh Kumar U.S.

Section 132Section 153CSection 6(3)Section 6(3)(ii)Section 9(1)

Revenue’s appeals. 14. Per contra, the Ld. AR submitted that the Assessee is a foreign company and is an “eligible assessee” within the meaning of section 144C(15)(b) of the Act, therefore, as per section 144C(1) of the Act, it is mandatory for the AO to pass ... heard both the parties and perused the material available on the record. The assessee is a foreign company and the Assessee herein is an ‘eligible assessee’ in terms of section 144C(15)(b) of the Act. As per the provisions of section 144C(1) of the Act, the Assessing Officer

DCIT, New Delhi vs. Focusoil Inc., New Delhi

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

ITA 3911/DEL/2015[2009-10]Status: DisposedITAT Delhi19 Sept 2025AY 2009-10

Bench: S. Rifaur Rahman & Shri Yogesh Kumar U.S.Dcit Vs Focusoil Inc. Central Circle-19, Room C/O. Sandeep Chilana, Advocate No. 362, Ara Centre, E-2, Chilana & Chilana Law Offices, Jhandewalan Extension, Advoate For The Respondent C- New Delhi 56, Lfg, Jangpura Extention, New Delhi-110014 Pan: Aaccf3908K Appellant Respondent

Section 132Section 153CSection 6(3)(ii)Section 9(1)

allowing the Ground No. 2 to 6. 15. Per contra, the Ld. AR submitted that the Assessee is a foreign company and is an “eligible assessee” within the meaning of section 144C(15)(b) of the Act, therefore, as per section 144C(1) of the Act, it is mandatory ... heard both the parties and perused the material available on the record. The assessee is a foreign company and the Assessee herein is an ‘eligible assessee’ in terms of section 144C(15)(b) of the Act. As per the provisions of section 144C(1) of the Act, the Assessing Officer

Sh. Hari Prakash Gupta, Jaipur vs. ITO, Ward-1(2), Jaipur

The appeal stands allowed

ITA 772/JPR/2025[2010-11]Status: DisposedITAT Jaipur18 Sept 2025AY 2010-11

Bench: SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member), SHRI NARINDER KUMAR (Judicial Member)

For Appellant: Shri P. C. Parwal, CAFor Respondent: Shri Gautam Singh Choudhary, JCIT
Section 144Section 147Section 148Section 271(1)(c)Section 37(1)Section 44A

income which is receipt minus expenditure. The assessee has not maintained the books of account. Section 44AD of the Act provides that an eligible assessee engaged in eligible business shall be assessed at 8% of the total turnover or gross receipts. Assessee being an Individual is an eligible assessee ... with a non-obstante clause and provides that “Notwithstanding anything to the contrary contained in sections 28 to 43C, in the case of an eligible assessee engaged in an eligible business, a sum equal to eight per cent of the total turnover or gross receipts of the assessee

Sh. Hari Prakash Gupta, Jaipur vs. ITO, Ward-1(2), Jaipur

The appeal stands allowed

ITA 771/JPR/2025[2010-11]Status: DisposedITAT Jaipur18 Sept 2025AY 2010-11
For Appellant: Shri P. C. Parwal, CAFor Respondent: Shri Gautam Singh Choudhary, JCIT
Section 144Section 147Section 148Section 271(1)(c)Section 37(1)Section 44A

income which is receipt minus expenditure. The assessee has not maintained the books of account. Section 44AD of the Act provides that an eligible assessee engaged in eligible business shall be assessed at 8% of the total turnover or gross receipts. Assessee being an Individual is an eligible assessee ... with a non-obstante clause and provides that “Notwithstanding anything to the contrary contained in sections 28 to 43C, in the case of an eligible assessee engaged in an eligible business, a sum equal to eight per cent of the total turnover or gross receipts of the assessee

DCIT, Circle-14(2), New Delhi vs. Kohinoor Foods Ltd., Faridabad

In the result, the Revenue’s appeal as well as Assessee’s Appeal stand dismissed in the aforesaid manner

ITA 587/DEL/2020[2011-12]Status: DisposedITAT Delhi17 Sept 2025AY 2011-12

Bench: Shri Anubhav Sharma & Shri Krinwant Sahay, Accoutant Member Dcit, Circle-14(2), New Delhi Vs. M/S Kohinoor Foods Ltd. 10Th Floor, Pinnacle Room No. 323, C.R. Building, New Delhi – 2 Business Tower, Suraj Kund Road, Faridabad Haryana-121001 (Pan: Aaacs2470D) (Appellant) (Respondent) & M/S Kohinoor Foods Ltd. Vs. Acit, Circle 14(2), 10Th Floor, Pinnacle New Delhi Business Tower, Suraj Kund Road, Faridabad, Haryana-121001 (Pan: Aaacs2470D) (Appellant) (Respondent) Assessee By : S/Sh. Salil Kapoor, Utkarsha Kumar Gupta, Ms. Soumya Singh, Advocates Department By : Ms. Harpreet Kaur Hansra, Sr. Dr Date Of Hearing 28.08.2025 Date Of Pronouncement 17.09.2025

For Appellant: S/Sh. Salil Kapoor, Utkarsha KumarFor Respondent: Ms. Harpreet Kaur Hansra, Sr. DR
Section 147Section 68Section 92C

variation on account of TP adjustment u/s. 92CA(3) had been proposed and therefore during the course of assessment proceedings, the assessee was an eligible assessee within the meaning of Section 144C(15) of the Act. It was submitted that during the course of original assessment proceedings, the assessee ... consequence of order of TPO u/s 92C(A)(3) of the I.T. Act 1961. Therefore no question arises to treat the assessee as an eligible assessee as per the provision of I.T. Act, 1961. It may noted that there are separate appellate proceedings in respect of the original assessment

Kohinoor Foods Ltd., Faridabad vs. ACIT, Circle-14(2), New Delhi

In the result, the Revenue’s appeal as well as Assessee’s Appeal stand dismissed in the aforesaid manner

ITA 149/DEL/2020[2011-12]Status: DisposedITAT Delhi17 Sept 2025AY 2011-12

Bench: Shri Anubhav Sharma & Shri Krinwant Sahay, Accoutant Member Dcit, Circle-14(2), New Delhi Vs. M/S Kohinoor Foods Ltd. 10Th Floor, Pinnacle Room No. 323, C.R. Building, New Delhi – 2 Business Tower, Suraj Kund Road, Faridabad Haryana-121001 (Pan: Aaacs2470D) (Appellant) (Respondent) & M/S Kohinoor Foods Ltd. Vs. Acit, Circle 14(2), 10Th Floor, Pinnacle New Delhi Business Tower, Suraj Kund Road, Faridabad, Haryana-121001 (Pan: Aaacs2470D) (Appellant) (Respondent) Assessee By : S/Sh. Salil Kapoor, Utkarsha Kumar Gupta, Ms. Soumya Singh, Advocates Department By : Ms. Harpreet Kaur Hansra, Sr. Dr Date Of Hearing 28.08.2025 Date Of Pronouncement 17.09.2025

For Appellant: S/Sh. Salil Kapoor, Utkarsha KumarFor Respondent: Ms. Harpreet Kaur Hansra, Sr. DR
Section 147Section 68Section 92C

variation on account of TP adjustment u/s. 92CA(3) had been proposed and therefore during the course of assessment proceedings, the assessee was an eligible assessee within the meaning of Section 144C(15) of the Act. It was submitted that during the course of original assessment proceedings, the assessee ... consequence of order of TPO u/s 92C(A)(3) of the I.T. Act 1961. Therefore no question arises to treat the assessee as an eligible assessee as per the provision of I.T. Act, 1961. It may noted that there are separate appellate proceedings in respect of the original assessment