COMMISSIONER OF INCOME TAX vs. SRI SADGURU EDUCATION TRUST
What did the High Court hold?
The High Court found that the substantial questions of law were covered by a previous judgment in favor of the Revenue. Therefore, the High Court answered the questions in favor of the Revenue and against the assessee.
What were the facts?
The Revenue appealed against the ITAT's decision annulling assessments for AYs 2005-06 and 2006-07. The ITAT had held the assessments invalid as the AO made no additions related to the reasons for issuing notice under Section 148.
What were the issues?
Whether the ITAT was correct in holding assessments invalid when the AO made no additions based on the reasons for issuing a Section 148 notice. Whether additions made in reassessment proceedings were beyond the scope of Section 147.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
Dated this the 22nd day of September, 2015
Present
THE HON’BLE MR JUSTICE VINEET SARAN
THE HON’BLE MR JUSTICE B MANOHAR
Income Tax Appeals 433 c/w 434 / 2014
Between 1 Commissioner of Income Tax
Revenue Buildings
Mysore
2 Income Tax Officer
Ward 1, Madikeri
Appellants
(By Sri E I Sanmathi, Adv.)
And
Sri Sadguru Education Trust ‘Sriniketan’ Near Private Bus Stand Madikeri 571 201
Respondent
(By Sri K K Chythanya, Adv.)
Appeals are filed under S.260 A of the Income Tax Act, 1961 praying to set aside the order dated 9.5.2014 by the Income Tax Appellate Tribunal, C Bench, Bangalore in ITA 715/2013 & 716/2013 for assessment year 2005-06 & 2006-07.
Appeals coming on for hearing this day, Vineet Saran J, delivered the following:
JUDGMENT
W have heard Sri E I Sanmathi, learned counsel for appellant as well as Sri K K Chytanya, learned counsel for respondent and have perused the record.
These appeals were admitted on 2.6.2015 on the following substantial questions of law
1 Whether on the facts and in the circumstances of the case, the Tribunal was right in law in holding that the assessments for the AYs 2005-06 & 2006-07 in the case of the assessee as invalid as the Assessing Officer had not made additional whatsoever in respect of the income referred to in the reasons recorded for issue of notice under section 148?
2 Whether on the facts and in the circumstances of the case, the Tribunal was justified in law in annulling the assessments made in the case of the assessee for the AYs 2005-06 & 2006-07 holding that the impugned additions made in the reassessment proceedings were beyond the scope of the proceedings under Section 147 of the Income Tax Act, 1961?
Learned counsel for the parties do not dispute the fact that the questions involved in these appeals are covered by the decision of this Court dated 1.7.2015 rendered in ITA 504/2013 in the case of N Govindaraju Vs Income Tax Officer wherein the matter has been decided in favour of the Revenue and against the assessee.
In view of the aforesaid judgment in the case of N Govindaraju (supra), the two substantial questions are answered in favour of the Revenue and against the assesee. In view of the fact that the Tribunal has not decided the matter on merits, the same is remanded to the Tribunal for fresh decision, on merits of the case.
Appeals stand disposed of.
Sd/-
Judge
Sd/-
Judge an
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