1. CIT v. Rayala Corporation (P) Ltd. (Mad)

234 ITR 461High Court#17306 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2025 to 2025.

Sections most often in play

Section 1961Section 115BBESection 69ASection 139Section 144BSection 147Section 148Section 151A

Issues it is cited on

section 10(23c)(iiiab)section 151asection 10(23c)section 148asection 115bbeunexplained investmentunexplained moneysection 10notice under section 148section 69asection 139(1)section 139

Judgments citing 1. CIT v. Rayala Corporation (P) Ltd. (Mad)

Satavahana University, Karimnagar vs. Income Tax Officer, Ward-2, Karimnagar

ITA 1526/HYD/2025[2019-2020]Status: DisposedITAT Hyderabad10 Dec 2025AY 2019-2020

Bench: Shri Manjunatha G. & Shri Ravish Soodआ.अपी.सं /Ita No.1524/Hyd/2025 (िनधा"रण वष"/Assessment Year:2016-17) Satavahana University, Vs. Income Tax Officer, Karimnagar. Ward-2, Karimnagar. Pan: Aaajs4101N (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri E. Phalguna Kumar, Ca राज" व "ारा/Revenue By: Dr. Narendra Kumar Naik, Cit-Dr आ.अपी.सं /Ita No.1525/Hyd/2025 (िनधा"रण वष"/Assessment Year:2018-19) Satavahana University, Vs. Income Tax Officer, Karimnagar. Ward-2, Karimnagar. Pan: Aaajs4101N (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri E. Phalguna Kumar, Ca राज" व "ारा/Revenue By: Dr. Narendra Kumar Naik, Cit-Dr आ.अपी.सं /Ita No.1526/Hyd/2025 (िनधा"रण वष"/Assessment Year: 2019-20) Satavahana University, Vs. Income Tax Officer, Karimnagar. Ward-2, Karimnagar. Pan: Aaajs4101N (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri E. Phalguna Kumar, Ca राज" व "ारा/Revenue By: Dr. Sachin Kumar, Sr. Ar सुनवाई की तारीख/Date Of Hearing: 13/11/2025 घोषणा की तारीख/Date Of 10/12/2025 Pronouncement: Satavahana University Vs. Ito आदेश / Order

For Appellant: Shri E. Phalguna Kumar, CAFor Respondent: Dr. Narendra Kumar Naik
Section 10Section 10(230)Section 115BSection 139Section 147Section 148Section 148ASection 151ASection 250Section 69A

…47 r.w.s 144B of the Act. In view of the above, it is very clear that the AO has rightly passed the said order as per law. Reliance is placed on the following case laws 1. CIT Vs. Rayala Corporation (P) Ltd. (Mad) 215 ITR 883 2. CIT Vs. P.P. Khader Haji (Ker) 234 ITR 461 4.1.3 Accordingly ground of appeal no. 1 raised by the appellant is hereby dismissed. 4.2 Ground no. 2 - Non granting of exemption claimed u/s 10(23C)(iiiab)of the Act 4.2.1 On perusal of the records it is seen that the appellant had neither filed return of income u/s 139(1) not 148. Therefore, exemption claimed by the appellant without filing th…

Satavahana University, Karimnagar vs. Income Tax Officer, Ward-2, Karimnagar

ITA 1525/HYD/2025[2018-2019]Status: DisposedITAT Hyderabad10 Dec 2025AY 2018-2019

Bench: Shri Manjunatha G. & Shri Ravish Soodआ.अपी.सं /Ita No.1524/Hyd/2025 (िनधा"रण वष"/Assessment Year:2016-17) Satavahana University, Vs. Income Tax Officer, Karimnagar. Ward-2, Karimnagar. Pan: Aaajs4101N (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri E. Phalguna Kumar, Ca राज" व "ारा/Revenue By: Dr. Narendra Kumar Naik, Cit-Dr आ.अपी.सं /Ita No.1525/Hyd/2025 (िनधा"रण वष"/Assessment Year:2018-19) Satavahana University, Vs. Income Tax Officer, Karimnagar. Ward-2, Karimnagar. Pan: Aaajs4101N (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri E. Phalguna Kumar, Ca राज" व "ारा/Revenue By: Dr. Narendra Kumar Naik, Cit-Dr आ.अपी.सं /Ita No.1526/Hyd/2025 (िनधा"रण वष"/Assessment Year: 2019-20) Satavahana University, Vs. Income Tax Officer, Karimnagar. Ward-2, Karimnagar. Pan: Aaajs4101N (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri E. Phalguna Kumar, Ca राज" व "ारा/Revenue By: Dr. Sachin Kumar, Sr. Ar सुनवाई की तारीख/Date Of Hearing: 13/11/2025 घोषणा की तारीख/Date Of 10/12/2025 Pronouncement: Satavahana University Vs. Ito आदेश / Order

For Appellant: Shri E. Phalguna Kumar, CAFor Respondent: Dr. Narendra Kumar Naik
Section 10Section 10(230)Section 115BSection 139Section 147Section 148Section 148ASection 151ASection 250Section 69A

…47 r.w.s 144B of the Act. In view of the above, it is very clear that the AO has rightly passed the said order as per law. Reliance is placed on the following case laws 1. CIT Vs. Rayala Corporation (P) Ltd. (Mad) 215 ITR 883 2. CIT Vs. P.P. Khader Haji (Ker) 234 ITR 461 4.1.3 Accordingly ground of appeal no. 1 raised by the appellant is hereby dismissed. 4.2 Ground no. 2 - Non granting of exemption claimed u/s 10(23C)(iiiab)of the Act 4.2.1 On perusal of the records it is seen that the appellant had neither filed return of income u/s 139(1) not 148. Therefore, exemption claimed by the appellant without filing th…

Satavahana University, Karimnagar vs. Income Tax Officer, Ward-2, Karimnagar

ITA 1524/HYD/2025[2016-2017]Status: DisposedITAT Hyderabad10 Dec 2025AY 2016-2017

Bench: Shri Manjunatha G. & Shri Ravish Soodआ.अपी.सं /Ita No.1524/Hyd/2025 (िनधा"रण वष"/Assessment Year:2016-17) Satavahana University, Vs. Income Tax Officer, Karimnagar. Ward-2, Karimnagar. Pan: Aaajs4101N (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri E. Phalguna Kumar, Ca राज" व "ारा/Revenue By: Dr. Narendra Kumar Naik, Cit-Dr आ.अपी.सं /Ita No.1525/Hyd/2025 (िनधा"रण वष"/Assessment Year:2018-19) Satavahana University, Vs. Income Tax Officer, Karimnagar. Ward-2, Karimnagar. Pan: Aaajs4101N (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri E. Phalguna Kumar, Ca राज" व "ारा/Revenue By: Dr. Narendra Kumar Naik, Cit-Dr आ.अपी.सं /Ita No.1526/Hyd/2025 (िनधा"रण वष"/Assessment Year: 2019-20) Satavahana University, Vs. Income Tax Officer, Karimnagar. Ward-2, Karimnagar. Pan: Aaajs4101N (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri E. Phalguna Kumar, Ca राज" व "ारा/Revenue By: Dr. Sachin Kumar, Sr. Ar सुनवाई की तारीख/Date Of Hearing: 13/11/2025 घोषणा की तारीख/Date Of 10/12/2025 Pronouncement: Satavahana University Vs. Ito आदेश / Order

For Appellant: Shri E. Phalguna Kumar, CAFor Respondent: Dr. Narendra Kumar Naik
Section 10Section 10(230)Section 115BSection 139Section 147Section 148Section 148ASection 151ASection 250Section 69A

…47 r.w.s 144B of the Act. In view of the above, it is very clear that the AO has rightly passed the said order as per law. Reliance is placed on the following case laws 1. CIT Vs. Rayala Corporation (P) Ltd. (Mad) 215 ITR 883 2. CIT Vs. P.P. Khader Haji (Ker) 234 ITR 461 4.1.3 Accordingly ground of appeal no. 1 raised by the appellant is hereby dismissed. 4.2 Ground no. 2 - Non granting of exemption claimed u/s 10(23C)(iiiab)of the Act 4.2.1 On perusal of the records it is seen that the appellant had neither filed return of income u/s 139(1) not 148. Therefore, exemption claimed by the appellant without filing th…

Jayesh Jadavji Thakkar, Surat vs. ITO, Ward 3(2)(1), Surat

In the result, appeal of the assessee is allowed for statistical purpose

ITA 930/SRT/2024[2017-18]Status: DisposedITAT Surat29 Apr 2025AY 2017-18

Bench: Shri Pawan Singh & Shri Bijayananda Prusethआयकर अपील सं./Ita No.930/Srt/2024 Assessment Year: (2017-18) (Physical Hearing) Jayesh Jadavji Thakkar, Vs. The Ito, 402, Paradise Apartment, Mahadev Ward - 3(2)(1), Faliu, Katargam, Surat - 395004 Surat "थायीलेखासं./जीआइआरसं./Pan/Gir No: Ajmpt4689H (Appellant) (Respondent) Appellant By Shri Suresh K. Kabra, Ca Respondent By Shri Ravi Kant Gupta, Cit-Dr Date Of Hearing 17/02/2025 Date Of Pronouncement 29/04/2025

Section 115BSection 143(2)Section 144Section 250Section 253(3)Section 69A

…d passed ‘best judgment assessment’ u/s 144 of the Act. The AO also relied on the decision in cases of (i) Pawan Kumar Pareek vs. ITO, 2010-TIOL-718-HC-RAJ-IT, (ii) CWT vs. Moor and General Finance Ltd. (Del), 332 ITR 1, (iii) CIT vs. P. P. Khader Haji (Ker), 234 ITR 461 and (iv) CIT vs. Rayala corporation (P) Ltd. (Mad), 215 ITR 883. The AO also relied on the decision of Hon’ble Supreme Court in case of Smt. Srilekha Banerjee & Ors. vs. CIT, reported in 1964 AIR 697 where it was held that receipt of money or conversion of notes is itself prima facie evidence against the assessee on which the Department can proce…

Kantilal Dayalbhai Rambhai, Surat vs. ITO(Int. Tax), Surat

In the result, appeal of the assessee is allowed for statistical purposes

ITA 928/SRT/2024[2015-16]Status: DisposedITAT Surat21 Jan 2025AY 2015-16

Bench: Shri Pawan Singh & Shri Bijayananda Prusethआयकर अपील सं./Ita No.928/Srt/2024

Section 250Section 253(3)Section 45

…d did not offer any LTCG income for taxation, the AO made the addition of Rs.3,79,59,184/-being undisclosed LTCG. The AO also relied upon the various decisions in cases of CIT vs. Rayala Corporation (P.) Ltd., 215 ITR 883 (Mad.) and CIT vs. P. P. Khader Haji, 234 ITR 461 (Ker). The AO assessed the total income of Rs.3,79,59,180/- against the Nil returned income. Penalty proceedings also initiated by AO u/s 271(1)(c) r.w.s. 274, 271 (1)(c) r.w.s. 274 and 271F of the Act. 7. Aggrieved by the order of AO, the assessee filed appeal before the CIT(A). The findings of the CIT(A) are at pages 7 to 8 of the appellate ord…

1. CIT v. Rayala Corporation (P) Ltd. (Mad) (234 ITR 461) — Cited in 5 Judgments | BharatTax