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“Section 127(2)”

Section References (mined)Section 127Section 127(2)205 judgments

The decision most relied on for Section 127(2) is CIT v. Gem Plus Jewellery India Ltd. (330 ITR 175), cited in 207 judgments on BharatTax.

Leading authorities on Section 127(2)

CIT v. Gem Plus Jewellery India Ltd.
330 ITR 175 · 2011 · High Court
207
citing judgments

Disallowances made under various sections, such as for PF/ESIC contributions, result in an increase in business profits, and these enhanced profits are eligible for deduction under Sections 10A and 10AA. Similarly, gains from foreign exchange fluctuations directly linked to export sales are also eligible for deduction under Section 10A.

P.V. Doshi v. CIT
113 ITR 22 · 1978 · High Court
179
citing judgments

The lack of jurisdiction to initiate reassessment proceedings under Section 147/148 cannot be waived and can be challenged at a later stage, even if not raised initially. An invalid reassessment due to such jurisdictional defects cannot sustain subsequent penalty proceedings.

Commissioner of Income-tax v. Nizam's Suppl. Religious Endowment Trust
127 ITR 378 · 1981 · High Court
87
citing judgments

Income of a charitable trust, other than from a business undertaking covered by Section 11(4), is determined based on its books of account. Payments of income tax and wealth tax by the trust are considered an application of income for charitable purposes under Section 11.

DCIT v. Kalinga Institute of Industrial Technology
151 Taxmann.com 434 · 2023 · Supreme Court
86
citing judgments

An assessee who participates in assessment proceedings without challenging the Assessing Officer's jurisdiction, particularly concerning a Section 148 notice for reassessment, cannot subsequently dispute that jurisdiction.

CIT v. Sant Lal (2020) 423 ITR 1, Pr. CIT v. Manoj Hora
396 ITR 644 · 2017 · Reported
78
citing judgments

Additions to income based solely on a third party's statement are invalid, particularly when the assessee is not given an opportunity to cross-examine that third party.

CIT v. Shri Ram Pistons and Rings Ltd.
220 CTR 404 · 2008 · High Court
75
citing judgments

The Income Tax Department should not expend significant time and energy on tax-neutral issues that do not affect the overall tax collection, particularly when determining the year of taxability of income where tax rates remain constant.

Maddi Venkataraman & Co. (P.) Ltd. v. CIT
229 ITR 534 · 1998 · Supreme Court
72
citing judgments

Expenditure incurred for a purpose prohibited by law or in violation of another statute is not deductible as business expenditure under Section 37(1) as it is against public policy. The Explanation to Section 37 reinforces that such expenditure is deemed not for business.

CIT v. Gitsons Engineering Co.
370 ITR 87 · 2015 · High Court
68
citing judgments

The issuance of a notice under Section 143(2) is mandatory, and its non-service or invalidity is not a curable procedural irregularity, rendering subsequent assessment proceedings void. Objections regarding non-service of notice, being a jurisdictional issue, can be raised for the first time before the Tribunal.

Judgments citing Section 127(2)

Vijaybhai Malabhai Bharwad, Surat vs. Asst. Commissioner of Income Tax, Cir., -1(2), Surat

In the result, ground no.2 raised by the assessee in ITA

ITA 118/SRT/2021[2014-15]Status: DisposedITAT Surat27 Dec 2023AY 2014-15

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर(खोज-और-ज"ती)अपील सं/It(Ss)A Nos.23 & 24/Srt/2021 (Assessment Years: 2012-13 & 2013-14) (Physical Hearing) The Dcit, Vs. Vijaybhai Malabhai Bharwad, Central Circle – 3, B-58, Chandramani Apartment, Surat. Udhana Magdalla Road, Surat - 395007 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aclpv4173C (Appellant) (Respondent) आयकर अपील सं./Ita No.118/Srt/2021 (Assessment Year: 2014-15) Vijaybhai Malabhai Bharwad, Vs. The Acit, B-58, Chandramani Apartment, Circle -1(2), Udhana Magdalla Road, Surat - 395007 Surat "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aclpv4173C (Appellant) (Respondent) आयकर अपील सं./Ita No.121/Srt/2021 (Assessment Year: 2014-15) The Dcit, Vs. Vijaybhai Malabhai Bharwad, Central Circle – 2, B-58, Chandramani Apartment, Surat. Udhana Magdalla Road, Surat - 395007 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aclpv4173C (Appellant) (Respondent) आयकर(खोज-और-ज"ती)अपील सं It(Ss)A Nos.90/Srt/2022 (Assessment Year: 2014-15) Vijaybhai Malabhai Bharwad, Vs. The Dcit, B-58, Chandramani Apartment, Central Circle – 3, Udhana Magdalla Road, Surat. Surat - 395007 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aclpv4173C (Appellant) (Respondent)

Section 132Section 132(1)Section 143(3)Section 153CSection 68Section 69A

IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JM & DR. A. L. SAINI, AM आयकर

DCIT Cen Cir 1(4), Mumbai vs. Hindalco Industries Ltd, Mumbai

In the result, the appeals of the revenue and assessee are dismissed

ITA 5796/MUM/2017[2008-09]Status: DisposedITAT Mumbai29 Nov 2023AY 2008-09

Bench: Shri Aby T. Varkey, Jm & Shri Amarjit Singh, Am आयकर अपील सं/ I.T. A. No. 5559/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2008-09) & आयकर अपील सं/ I.T. A. No. 5576/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2009-10) & आयकर अपील सं/ I.T. A. No. 5560/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2010-11) Hindalco Industries Ltd. बिधम/ Dcit, Central Circle-1(4) 3Rd Floor, Century Bhawan, 9Th Floor, Room No.902, Vs. Dr. A.B Road, Worli, Old Cgo Building, M. K. Mumbai-400030. Road, Mumbai-400020. आयकर अपील सं/ I.T. A. No. 5796/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2008-09) & आयकर अपील सं/ I.T. A. No. 5769/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2009-10) & आयकर अपील सं/ I.T. A. No. 5770/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2010-11) Dcit, Central Circle-1(4) बिधम/ Hindalco Industries Ltd. 9Th Floor, Room No.902, 3Rd Floor, Century Vs. Old Cgo Building, M. K. Bhawan, Dr. A.B Road, Road, Mumbai-400020. Worli, Mumbai-400030. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaach1201R (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri P. J. Pardiwala A/W S. M Bandi Revenue By: Shri K. C. Selvamani (Dr) सुनवाई की तारीख / Date Of Hearing: 06/11/2023 घोषणा की तारीख /Date Of Pronouncement: 29/11/2023

For Appellant: Shri P. J. Pardiwala a/w S. M BandiFor Respondent: Shri K. C. Selvamani (DR)
Section 143(3)Section 144C(5)Section 153C

IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND SHRI AMARJIT SINGH, AM

DCIT Cent. Cir. - 1(4), Mumbai vs. Hindalco Industries Ltd., Mumbai

In the result, the appeals of the revenue and assessee are dismissed

ITA 5770/MUM/2017[2010-11]Status: DisposedITAT Mumbai29 Nov 2023AY 2010-11

Bench: Shri Aby T. Varkey, Jm & Shri Amarjit Singh, Am आयकर अपील सं/ I.T. A. No. 5559/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2008-09) & आयकर अपील सं/ I.T. A. No. 5576/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2009-10) & आयकर अपील सं/ I.T. A. No. 5560/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2010-11) Hindalco Industries Ltd. बिधम/ Dcit, Central Circle-1(4) 3Rd Floor, Century Bhawan, 9Th Floor, Room No.902, Vs. Dr. A.B Road, Worli, Old Cgo Building, M. K. Mumbai-400030. Road, Mumbai-400020. आयकर अपील सं/ I.T. A. No. 5796/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2008-09) & आयकर अपील सं/ I.T. A. No. 5769/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2009-10) & आयकर अपील सं/ I.T. A. No. 5770/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2010-11) Dcit, Central Circle-1(4) बिधम/ Hindalco Industries Ltd. 9Th Floor, Room No.902, 3Rd Floor, Century Vs. Old Cgo Building, M. K. Bhawan, Dr. A.B Road, Road, Mumbai-400020. Worli, Mumbai-400030. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaach1201R (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri P. J. Pardiwala A/W S. M Bandi Revenue By: Shri K. C. Selvamani (Dr) सुनवाई की तारीख / Date Of Hearing: 06/11/2023 घोषणा की तारीख /Date Of Pronouncement: 29/11/2023

For Appellant: Shri P. J. Pardiwala a/w S. M BandiFor Respondent: Shri K. C. Selvamani (DR)
Section 143(3)Section 144C(5)Section 153C

IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND SHRI AMARJIT SINGH, AM

DCIT Cent. Cir. - 1(4), Mumbai vs. Hindalco Industries Ltd., Mumbai

In the result, the appeals of the revenue and assessee are dismissed

ITA 5769/MUM/2017[2009-10]Status: DisposedITAT Mumbai29 Nov 2023AY 2009-10

Bench: Shri Aby T. Varkey, Jm & Shri Amarjit Singh, Am आयकर अपील सं/ I.T. A. No. 5559/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2008-09) & आयकर अपील सं/ I.T. A. No. 5576/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2009-10) & आयकर अपील सं/ I.T. A. No. 5560/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2010-11) Hindalco Industries Ltd. बिधम/ Dcit, Central Circle-1(4) 3Rd Floor, Century Bhawan, 9Th Floor, Room No.902, Vs. Dr. A.B Road, Worli, Old Cgo Building, M. K. Mumbai-400030. Road, Mumbai-400020. आयकर अपील सं/ I.T. A. No. 5796/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2008-09) & आयकर अपील सं/ I.T. A. No. 5769/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2009-10) & आयकर अपील सं/ I.T. A. No. 5770/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2010-11) Dcit, Central Circle-1(4) बिधम/ Hindalco Industries Ltd. 9Th Floor, Room No.902, 3Rd Floor, Century Vs. Old Cgo Building, M. K. Bhawan, Dr. A.B Road, Road, Mumbai-400020. Worli, Mumbai-400030. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaach1201R (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri P. J. Pardiwala A/W S. M Bandi Revenue By: Shri K. C. Selvamani (Dr) सुनवाई की तारीख / Date Of Hearing: 06/11/2023 घोषणा की तारीख /Date Of Pronouncement: 29/11/2023

For Appellant: Shri P. J. Pardiwala a/w S. M BandiFor Respondent: Shri K. C. Selvamani (DR)
Section 143(3)Section 144C(5)Section 153C

IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND SHRI AMARJIT SINGH, AM

Hindalco Industries Ltd, Mumbai vs. DCIT Cen Cir 1(4), Mumbai

In the result, the appeals of the revenue and assessee are dismissed

ITA 5576/MUM/2017[2009-10]Status: DisposedITAT Mumbai29 Nov 2023AY 2009-10

Bench: Shri Aby T. Varkey, Jm & Shri Amarjit Singh, Am आयकर अपील सं/ I.T. A. No. 5559/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2008-09) & आयकर अपील सं/ I.T. A. No. 5576/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2009-10) & आयकर अपील सं/ I.T. A. No. 5560/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2010-11) Hindalco Industries Ltd. बिधम/ Dcit, Central Circle-1(4) 3Rd Floor, Century Bhawan, 9Th Floor, Room No.902, Vs. Dr. A.B Road, Worli, Old Cgo Building, M. K. Mumbai-400030. Road, Mumbai-400020. आयकर अपील सं/ I.T. A. No. 5796/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2008-09) & आयकर अपील सं/ I.T. A. No. 5769/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2009-10) & आयकर अपील सं/ I.T. A. No. 5770/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2010-11) Dcit, Central Circle-1(4) बिधम/ Hindalco Industries Ltd. 9Th Floor, Room No.902, 3Rd Floor, Century Vs. Old Cgo Building, M. K. Bhawan, Dr. A.B Road, Road, Mumbai-400020. Worli, Mumbai-400030. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaach1201R (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri P. J. Pardiwala A/W S. M Bandi Revenue By: Shri K. C. Selvamani (Dr) सुनवाई की तारीख / Date Of Hearing: 06/11/2023 घोषणा की तारीख /Date Of Pronouncement: 29/11/2023

For Appellant: Shri P. J. Pardiwala a/w S. M BandiFor Respondent: Shri K. C. Selvamani (DR)
Section 143(3)Section 144C(5)Section 153C

IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND SHRI AMARJIT SINGH, AM

Hindalco Industries Ltd., Mumbai vs. DCIT Cent. Cir. - 1(4), Mumbai

In the result, the appeals of the revenue and assessee are dismissed

ITA 5559/MUM/2017[2008-09]Status: DisposedITAT Mumbai29 Nov 2023AY 2008-09

Bench: Shri Aby T. Varkey, Jm & Shri Amarjit Singh, Am आयकर अपील सं/ I.T. A. No. 5559/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2008-09) & आयकर अपील सं/ I.T. A. No. 5576/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2009-10) & आयकर अपील सं/ I.T. A. No. 5560/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2010-11) Hindalco Industries Ltd. बिधम/ Dcit, Central Circle-1(4) 3Rd Floor, Century Bhawan, 9Th Floor, Room No.902, Vs. Dr. A.B Road, Worli, Old Cgo Building, M. K. Mumbai-400030. Road, Mumbai-400020. आयकर अपील सं/ I.T. A. No. 5796/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2008-09) & आयकर अपील सं/ I.T. A. No. 5769/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2009-10) & आयकर अपील सं/ I.T. A. No. 5770/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2010-11) Dcit, Central Circle-1(4) बिधम/ Hindalco Industries Ltd. 9Th Floor, Room No.902, 3Rd Floor, Century Vs. Old Cgo Building, M. K. Bhawan, Dr. A.B Road, Road, Mumbai-400020. Worli, Mumbai-400030. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaach1201R (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri P. J. Pardiwala A/W S. M Bandi Revenue By: Shri K. C. Selvamani (Dr) सुनवाई की तारीख / Date Of Hearing: 06/11/2023 घोषणा की तारीख /Date Of Pronouncement: 29/11/2023

For Appellant: Shri P. J. Pardiwala a/w S. M BandiFor Respondent: Shri K. C. Selvamani (DR)
Section 143(3)Section 144C(5)Section 153C

IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND SHRI AMARJIT SINGH, AM

M/S. Maa Tarani Logistics Ltd, Joda vs. ACIT Cir.-1(1), Cuttack

In the result, appeal of the assessee stands allowed

ITA 140/CTK/2023[2012-13]Status: HeardITAT Cuttack21 Aug 2023AY 2012-13

Bench: Before S/Shri George Mathan, Judicial & And Rajesh Kumarassessment Year : 2012-13 M/S Maa Tarani Logistics M/S Maa Tarani Logistics Vs. Acit, Circle Acit, Circle-1(1), Ltd., Ltd., Unchabali, Unchabali, Po: Po: Cuttack Bamabri, Bamabri, Via Via- Joda, Keonjhar Pan/Gir No. Pan/Gir No.Aaecm 7549 R (Appellant (Appellant) .. ( Respondent Respondent) Assessee By Assessee By : S/Shri Soumitra Choudhury & Jaydeep Soumitra Choudhury & Jaydeep Chakraborty, Advocates Revenue By : Shri M.K.Gautam, Pr. Cit (Osd) Pr. Cit (Osd) Date Of Hearing : 21/08 8/2023 Date Of Pronouncement : 21/0 /08/2023 O R D E R Per Bench This Is An Appeal Filed By The Assessee Against The Order Of The Ld This Is An Appeal Filed By The Assessee Against The Order Of The Ld This Is An Appeal Filed By The Assessee Against The Order Of The Ld Cit(A), , Nfac, Nfac, Delhi, Dated 27.3.2023 In Appeal No.Itba/Nfac/S/250/2022 Itba/Nfac/S/250/2022-23/1051397448(1) For The Assessment Year For The Assessment Year 2012-13. 2. S/Shri Shri Soumitra Choudhury & Jaydeep Chakraborty, Advocates Soumitra Choudhury & Jaydeep Chakraborty, Advocates Appeared For The Assessee & Shri M.K.Gautam, Ld. Pr.Cit (Osd) Appeared For The Assessee & Shri M.K.Gautam, Ld. Pr.Cit (Osd) Appeared For The Assessee & Shri M.K.Gautam, Ld. Pr.Cit (Osd) Appeared For The Reve Appeared For The Revenue.

For Appellant: S/Shri Soumitra Choudhury & JaydeepFor Respondent: Shri M.K.Gautam, Pr. CIT (OSD)
Section 127Section 127(2)Section 143(2)Section 143(3)Section 144Section 1aSection 234Section 68

passed without giving an opportunity of hearing to the assessee. Ld AR drew our attention to the provisions of section 127(2) of the Act to submit that the said provision specifically provides that the assessee should be heard wherever it is possible to do so. It was the submission