1. M.K. Agrotech Private Limited v. ACIT

109 Taxmann.com 337Reported decision#21954 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,487 Indian tax judgments — from 2023 to 2023.

Judgments citing 1. M.K. Agrotech Private Limited v. ACIT

M/S. Ace Developers, Mangaluru vs. The Deputy Commissioner of Income-Tax, Central Circle-1, Mangaluru

In the result, the all the appeals of the assessee are partly allowed

ITA 76/BANG/2022[2013-14]Status: DisposedITAT Bangalore27 Jul 2023AY 2013-14

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Smt. Sheethal Borkar, A.RFor Respondent: Shri A. Ramesh Kumar, D.R
Section 132Section 133ASection 143(1)Section 34Section 40A(3)

…nd no payment shall be deemed to be the profits and gains of business or profession. The learned CIT(A)-2, Panaji has grossly overlooked the following 5. decisions, which are squarely applicable to appellant's case. 1. M.K. Agrotech Private Limited Vs. ACIT (109 Taxmann.com 337) (Kar) 2. Pr. CIT Vs. GEE Square Exports (100 Taxmann.corn 462) (SC) 6. The learned CIT(A)-2, Panaji has failed to comprehend that, additions/disallowances can be made for this assessment year under 153C, since no incriminating material was unearthed during the course of search and admittedly original assessment has not abated as on date…

M/S. Ace Developers, Mangaluru vs. The Deputy Commissioner of Income-Tax, Central Circle-1, Mangaluru

In the result, the all the appeals of the assessee are partly allowed

ITA 75/BANG/2022[2012-13]Status: DisposedITAT Bangalore27 Jul 2023AY 2012-13

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Smt. Sheethal Borkar, A.RFor Respondent: Shri A. Ramesh Kumar, D.R
Section 132Section 133ASection 143(1)Section 34Section 40A(3)

…nd no payment shall be deemed to be the profits and gains of business or profession. The learned CIT(A)-2, Panaji has grossly overlooked the following 5. decisions, which are squarely applicable to appellant's case. 1. M.K. Agrotech Private Limited Vs. ACIT (109 Taxmann.com 337) (Kar) 2. Pr. CIT Vs. GEE Square Exports (100 Taxmann.corn 462) (SC) 6. The learned CIT(A)-2, Panaji has failed to comprehend that, additions/disallowances can be made for this assessment year under 153C, since no incriminating material was unearthed during the course of search and admittedly original assessment has not abated as on date…

M/S. Ace Developers, Mangaluru vs. The Deputy Commissioner of Income-Tax, Central Circle-1, Mangaluru

In the result, the all the appeals of the assessee are partly allowed

ITA 74/BANG/2022[2011-12]Status: DisposedITAT Bangalore27 Jul 2023AY 2011-12

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Smt. Sheethal Borkar, A.RFor Respondent: Shri A. Ramesh Kumar, D.R
Section 132Section 133ASection 143(1)Section 34Section 40A(3)

…nd no payment shall be deemed to be the profits and gains of business or profession. The learned CIT(A)-2, Panaji has grossly overlooked the following 5. decisions, which are squarely applicable to appellant's case. 1. M.K. Agrotech Private Limited Vs. ACIT (109 Taxmann.com 337) (Kar) 2. Pr. CIT Vs. GEE Square Exports (100 Taxmann.corn 462) (SC) 6. The learned CIT(A)-2, Panaji has failed to comprehend that, additions/disallowances can be made for this assessment year under 153C, since no incriminating material was unearthed during the course of search and admittedly original assessment has not abated as on date…

1. M.K. Agrotech Private Limited v. ACIT (109 Taxmann.com 337) — Cited in 3 Judgments | BharatTax