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“Section 254(1)”

Section References (mined)Section 254Section 254(1)1,469 judgments

The decision most relied on for Section 254(1) is CIT v. Woodward Governor India Pvt. Ltd. (312 ITR 254), cited in 968 judgments on BharatTax.

Leading authorities on Section 254(1)

CIT v. Woodward Governor India Pvt. Ltd.
312 ITR 254 · 2009 · Supreme Court
968
citing judgments

Foreign exchange fluctuations, whether gains or losses, are inextricably linked to the underlying business transaction and must be accounted for under the mercantile system. The Supreme Court also affirmed the standard accounting principle of valuing stock at cost or net realisable value, whichever is lower.

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. Jai Parabolic Springs Ltd.
306 ITR 42 · 2008 · High Court
349
citing judgments

An assessee can make an additional claim for deduction or file a revised computation of income during assessment proceedings, even if a revised return of income has not been filed. Such additional claims or grounds can also be admitted at the appellate stage.

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.

CIT v. Madras Auto Service (P) Ltd.
233 ITR 468 · 1998 · Supreme Court
246
citing judgments

Expenditure providing an enduring advantage, such as upfront lease rent for land, is revenue expenditure if no capital asset is acquired or generated, allowing for deduction under Section 37, even when capitalized in the books of account.

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.

Judgments citing Section 254(1)

Mr Harilal Santhosh, Mumbai vs. Income Tax Officer Ward 33(1)(5), Mumbai

In the result, the grounds of appeal raised by the assessee are allowed for

ITA 774/MUM/2024[2017-18]Status: DisposedITAT Mumbai27 Feb 2025AY 2017-18

Bench: Shri Pawan Singh & Shri Omkareshwar Chidaraआयकर अपील सं./Ita No. 774/Mum/2024 (Ay 2017-18) (Physical Court Hearing) Mr. Harilal Santhosh, 47/48, Kakad Kunj, Dwarkesh Park, Kandivali (West), Mumbai-400067. [Pan : Ajjps 0926 P] अपीलार्थी/Appellant Vs Income Tax Officer Ward- 33(1)(5), Room No. 915, 9Th Floor, Kautilya Bhawan, C-41 To C-43, G Block, Bandra Kurla Complex, Bandra East, Mumbai-400051. प्रत्यर्थी / Respondent निर्धारिती की ओर से / Assessee By Sh. Bharat Gandhi, Ar राजस्व की ओर से / Revenue By Sh. Anil Gupta Sr Dr सुनवाई की तारीख/Date Of Hearing 27.02.2025 उद्घोषणा की तारीख/Date Of Pronouncement 27.02.2025 Order Under Section 254(1) Of Income Tax Act Per Pawan Singh; 1. This Appeal By Assessee Is Directed Against The Order Of National Faceless Appeal Centre, Delhi [For Short To As “Nfac/Ld.Cit(A)"] Dated 03.01.2024 For

Section 115BSection 144Section 156Section 249(4)(b)Section 254(1)Section 69A

Revenue by Sh. Anil Gupta SR DR सुनवाई की तारीख/Date of hearing 27.02.2025 उद्घोषणा की तारीख/Date of pronouncement 27.02.2025 Order under section 254(1) of Income Tax Act PER PAWAN SINGH JUDICIAL MEMBER; 1. This appeal by assessee is directed against the order of National Faceless Appeal Centre

Income Tax Officer, Ward 1 Nanded, Nanded vs. Satyawan Arjunrao Shinde, Osmanabad

In the result, the appeal filed by the Revenue is dismissed

ITA 2109/PUN/2024[2018-19]Status: DisposedITAT Pune21 Feb 2025AY 2018-19

Bench: Shri Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.2109/Pun/2024 िनधा"रण वष" / Assessment Year : 2018-19 Ito, Ward-1, Nanded. Vs. Satyawan Arjunrao Shinde, Nagar Accident Hospital, Gore Complex, Samta Nagar, Osmanabad- 413501. Pan : Baeps8869J Appellant Respondent Revenue By : Shri Arvind Desai Assessee By : Shri B. P. Jaju Date Of Hearing : 02.12.2024 Date Of Pronouncement : 21.02.2025 आदेश / Order Per Vinay Bhamore, Jm: This Appeal Filed By The Revenue Is Directed Against The Order Dated 06.08.2024 Passed By Ld. Cit(A), Pune-12 [‘Ld. Cit(A)’] For The Assessment Year 2018-19. 2. The Revenue Has Raised The Following Grounds Of Appeal :- “1. On The Facts & In The Circumstances Of The Case, The Ld. Cit(A) Failed To Appreciate The Facts That The Assessee Has Suppressed Professional Receipts Not Shown In His Itr, Ld. Cit(A)-12, Pune Vide Letter Dtd.02/01/2023 Directed That Penalty Proceedings U/S 270A Of The Act May Be Initiated By The Ao At The Time Of Giving Effect To The Appeal Order Dtd.28/11/2022. Accordingly Ao Initiated Penalty Proceedings As Per Clause (E) Of Sub-Section 9 Of Section 270A Of The Act.

For Appellant: Shri B. P. JajuFor Respondent: Shri Arvind Desai
Section 133ASection 2Section 270ASection 270A(1)Section 274Section 9

foregoing judicial precedent, this tribunal is very much entitled to entertain and decide such a pure legal plea for the first time in section 254(1) proceedings. We accordingly reject the Revenue’s instant technical arguments to conclude in light of section 270A (8) & (9) r.w. clauses

Surat Performing Artists Association, Surat vs. CIT(Exemption), Ahmedabad

ITA 1375/SRT/2024[2024-25]Status: DisposedITAT Surat20 Feb 2025AY 2024-25

Bench: Shri Pawan Singh & Bijayananda Prusethआ.अ.सं./Ita No.1359-1360/Srt/2024 Shri Charotaaria Leova Patidar Seva Samaj, Gangadhara, Taluka: Palsana, Surat-394 310 [Pan No: Aabts 2919 M] अपीलार्थी/Appellant बनाम Vs Commissioner Of Income-Tax (Exemption) Ahmedabad प्रत्यर्थी / Respondent आ.अ.सं./Ita No.1361-1362/Srt/2024 Shree Dandivalla Hanumanji Mandir Trust Opp. Krishna Petrol Pump, Khatodara, Udhna Road, Surat-395 002 [Pan No: Aabts 8826 M] अपीलार्थी/Appellant बनाम Vs Commissioner Of Income-Tax (Exemption) Ahmedabad प्रत्यर्थी / Respondent आ.अ.सं./Ita No.1374-1375/Srt/2024 Surat Performing Artists Association, 1/3472, Skyline, B/H Hindu Milan Mandir, Annie Besant Road, Gopipura, Surat-395 001 [Pan No: Aavts 5912 J] अपीलार्थी/Appellant बनाम Vs Commissioner Of Income-Tax (Exemption) Ahmedabad प्रत्यर्थी / Respondent आ.अ.सं./Ita No.1376-1377/Srt/2024 Satya Sodhak Sabha 3, Abhinav Park, Ghod Dod Road, Surat-395 007 [Pan No: Aabts 3211 J] अपीलार्थी/Appellant बनाम Vs Commissioner Of Income-Tax (Exemption) Ahmedabad प्रत्यर्थी / Respondent आ.अ.सं./Ita No.1182 To 1183/Srt/2024 (Physical Court Hearing) Olpad Taluka Azaddin Smarak C/O Mahadev Shastri Vidyalaya At & P.O. Karanj Road, Olpad, Surat-394 540 बनाम Vs Commissioner Of Income-Tax (Exemption) Ahmedabad [Pan No: Aaato 0302 R] अपीलार्थी/Appellant प्रत्यर्थी / Respondent

Section 254(1)

Shri Ravi Kant Gupta, CIT-DR सुनवाई की तारीख/Date of hearing 20/02/2025 उद्घोषणा की तारीख/Date of 20/02/2025 pronouncement Order under section 254(1) of Income Tax Act PER BENCH: 1. This group of eighteen eleven appeals by different assessee(s) are directed against the separate orders