“revised return”

The New India Assurance Co. Ltd, Mumbai vs. Deputy Commissioner of Income Tax, Circle-3(2)(2), Mumbai

issuance of notice, dated 31/03/2017, under Section 148 of the Act. In response the Assessee, vide letter dated 17/04/2017, filed response stating that the revised return filed on 24/03/2011 be treated as return filed in response to the notice issued under Section 148 of the Act. A copy ... Assessee on 30/03/2017 which was served on the Assessee on 31/03/2017. In response the Assessee vide letter, dated 17/04/2017, the Assessee submitted that the revised return of income filed on 24/03/2011 declaring loss of INR.6,74,35,12,097/- may be treated as filed in response to the notice under

The New India Assurance Co. Ltd, Mumbai vs. Deputy Commissioner of Income Tax, Circle -3(2)(2), Mumbai

issuance of notice, dated 31/03/2017, under Section 148 of the Act. In response the Assessee, vide letter dated 17/04/2017, filed response stating that the revised return filed on 24/03/2011 be treated as return filed in response to the notice issued under Section 148 of the Act. A copy ... Assessee on 30/03/2017 which was served on the Assessee on 31/03/2017. In response the Assessee vide letter, dated 17/04/2017, the Assessee submitted that the revised return of income filed on 24/03/2011 declaring loss of INR.6,74,35,12,097/- may be treated as filed in response to the notice under

The New India Assurance Co. Ltd, Mumbai vs. Deputy Commissioner of Income Tax, Circle -3(2)(2), Mumbai

issuance of notice, dated 31/03/2017, under\nSection 148 of the Act. In response the Assessee, vide letter\ndated 17/04/2017, filed response stating that the revised return\nfiled on 24/03/2011 be treated as return filed in response to the\nnotice issued under Section 148 of the Act. A copy ... Assessee on 30/03/2017 which\nwas served on the Assessee on 31/03/2017. In response the\nAssessee vide letter, dated 17/04/2017, the Assessee submitted\nthat the revised return of income filed on 24/03/2011 declaring\nloss of INR.6,74,35,12,097/- may be treated as filed in response\nto the notice under

The New India Assurance Co. Ltd, Mumbai vs. Deputy Commissioner of Income Tax, Circle 3(2)(2), Mumbai

Accordingly, Ground No.1 to 4 raised by the Assessee are allowed

Bench: SHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY (Judicial Member)

issuance of notice, dated 31/03/2017, under Section 148 of the Act. In response the Assessee, vide letter dated 17/04/2017, filed response stating that the revised return filed on 24/03/2011 be treated as return filed in response to the notice issued under Section 148 of the Act. A copy ... Assessee on 30/03/2017 which was served on the Assessee on 31/03/2017. In response the Assessee vide letter, dated 17/04/2017, the Assessee submitted that the revised return of income filed on 24/03/2011 declaring loss of INR.6,74,35,12,097/- may be treated as filed in response to the notice under

Daiwa Capital Markets India Private Limited, Lower Parel vs. Asst Commissioner of Income Tax Circle 4 1 1 Mumbai, Mumbai

In the result, appeal filed by the assessee is allowed in above terms

Bench: Shri Om Prakash Kant & Shri Raj Kumar Chauhandaiwa Capital Markets India Acit Circle 4(1)(1), Private Limited Room No. 640, 6Th Floor, Office No. N10 & N11, 9Th Floor, Vs. Aayakar Bhavan, M.K. Road, Dextrus-Peninsula Tower, Peninsula Mumbai-400 020 Corporate Park, G. K. Marg, Lower Parel, Delisle Road, Mumbai-400 013 Pan: Aaccd7178B (Appellant) (Respondent) Assessee Represented By : Ms. Shivali Mhatre, Ld. Ar Department Represented By : Shri Annavaram Kosuri, Ld. Dr Date Of Conclusion Of Hearing : 03.11.2025 Date Of Pronouncement : 20.11.2025

assessee claimed TDS credit of Rs. 1,78,80,099/- as reflected in Form 26AS at that point in time. Subsequently, the assessee filed revised return on 2nd March 2015 and in the interim period between original return of income and revised return of income, a party viz. Prime Focus ... Central Government amounting to Rs. 73,24,074/- but did not inform the assessee about the same. Thus, at the time of filing of revised return, the assessee was unaware of the additional TDS credit of Rs. 73,24,074/- and inadvertently missed to claim the genuine TDS credit

Bai Bhicaijee Jegangir Mody Parsi Sanatorium, Mumbai vs. The Commissioner of Income Tax (Exemption), Mumbai

In the result, the grounds of appeal and the appeal filed by the\nassessee is allowed for statistical purposes

napplication for renewal.\n1.3 The Appellant craves that its exemption be restored retrospectively\nfrom the date of rejection and allowed to file revised returns of income\nfiled in the intervening period claiming the exemption once restored.\n3. At the outset, It is noticed that the appeal is delayed

Raheja Sherwood Cooperative Housing Society Ltd, Mumbai vs. ITO Ward 41(4)(3), Mumbai

Appeal is allowed for statistical purposes

Bench: Shri Narender Kumar Choudhryassessment Year: 2020-21 M/S. Raheja Sherwood Ito Ward 41 (4) (3), Cooperative Housing Society C41-43, G Block Bkc, Ltd., Gilban Area, Nirlon Compound, Vs. Bandra Kurla Complex, Western Express Highway, Bandra East, Goregaon East, Mumbai - 400051 Mumbai – 400063. Pan: Aabtr1763L (Appellant) (Respondent) Present For: Assessee By : Shri Kinjal Bhuta, Ld. A.R. Revenue By : Shri Praveen K. Srivastav, Ld. Sr. D.R. Date Of Hearing : 17.11.2025 Date Of Pronouncement : 17.11.2025 O R D E R Per : Narender Kumar Choudhry: This Appeal Has Been Preferred By The Assessee Against The Order Dated 27.06.2025, Impugned Herein, Passed By The National Faceless Appeal Center (Nfac)/ Ld. Commissioner Of Income Tax (Appeals) (In Short Ld. Commissioner) U/S 250 Of The Income Tax Act, 1961 (In Short ‘The Act’) For The A.Y. 2020-21. 2. In This Case, The Assessee Had Declared Its Total Income At Rs.38,15,171/- & Claimed The Deduction Of Rs. Rs.35,10,843/- U/S 80P(2)(D) Of The Act, By Filing Its Return Of Income For The A.Y Under Consideration On Dated 09/01/2021, Which Was Subsequently Selected For Complete Scrutiny Under Cass & Resulted Into Assessing The Income Of The Assessee To The Rs.17,16,067/- While Disallowing Of Deduction Claimed U/S 2 M/S. Raheja Sherwood Cooperative Housing Society Ltd.

this Court to the CBDT circular No. 08/2021, demonstrated that from above circular, it clearly appears that last date for filing belated return and revised return u/s 139(5) of the act, was extended up to 31/05/2021 by the CBDT considering the Covid-19 period and the notice ... agreement with the Ld. DR that the Assessing Officer is not empowered to entertain any claim, whether fresh or revised, except by filing appropriate revised return of income. However, there is no prohibition for the appellate authorities to admit fresh claim made by Assessee to decide the issue

Assistant Commissioner of Income Tax, Mumbai vs. Nevales Networks Private Limited, Mumbai

In the result, the appeal of the Revenue is dismissed

Bench: Shri Vikram Singh Yadav & Shri Sandeep Singh Karhailassessment Year : 2013-14 Dcit, Circle-14(1)(1), M/S. Nevales Networks Pvt. Ltd., Room No. 432, 4Th Floor, The Capital, Aayakar Bhavan, Vs. Level 7, Plot-C70, M.K.Road, G Block, Mumbai-400020. Bandra Kurla Complex, Bandra (East), Mumbai-400051. Pan : Aadcn1748A (Appellant) (Respondent) Assessee By : Shri Piyush Chhajed Revenue By : Shri Leyaqat Ali Aafaqui

furnish explanations despite multiple opportunities, such significant inaccuracies cannot be dismissed as inadvertent, especially for a company with professional advisors. The assessee‟s revised return also failed to correct these, indicating deliberate inaccuracy. 7. Coming to specific additions made by the AO and which form the subject matter of penalty ... This Court in the case of BHADRA ADVANCING PVT LIMITED reported in 210 CTR 447, held that merely because the assessee has filed a revised return and withdraw some claim of depreciation penalty is not leviable. The additions in assessment proceedings will not automatically lead to inference of levying penalty