3. CIT v. ASHOK KUMAR SONI

262 ITR 633High Court2003#1086 most cited

What is 3. CIT v. ASHOK KUMAR SONI authority for?

This case is cited for the proposition that oral admissions made during the course of a search can be considered as evidence.

101

judgments rely on this decision, according to BharatTax’s citation analysis of 366,418 Indian tax judgments — from 2015 to 2026.

Also referred to as

CIT v. Ashok Kumar Soni · 262 ITR 633 · HC · 2003 · oral admission · search and seizure · incriminating material · section 131(1) · section 131 · panchnama · section 153A · section 143(2) · section 143(3)

Sections most often in play

Section 1961Section 153ASection 234BSection 143(2) of the Income-tax ActSection 143(3) of the Income-tax ActSection 250 of the Income-tax ActSection 73 of the Income-tax Act

Issues it is cited on

section 131(1)panchnamainterest under section 234bsection 234bsection 234section 131section 23incriminating materialsearch and seizuresection 153section 153asection 15

Judgments citing 3. CIT v. ASHOK KUMAR SONI

M/S Madhya Pradesh Audyogik Kendra Vikas Nigam (Indore) Ltd., Indore vs. The ACIT3(1), Indore

In the result, the appeals filed by the assessee company –

ITA 350/IND/2013[2007-08]Status: DisposedITAT Indore21 Mar 2018AY 2007-08

Bench: Shri Kul Bharat & Shri Manish Boradआ.अ.सं /.I.T.A. No. 347 To 351/Ind/2013, 760 & 761/Ind/2014 "नधा"रण वष" // A.Ys.: 2003-04, 2004-05, 2006-07 To 2008-09, 2009-10 & 2010-11 Madhya Pradesh Audyogik Vs. Assistant Commissioner Of Kendra Vikas Nigam Income-Tax, (Indore) Limited, 3(1), Indore. Indore. अपीलाथ" /Appellant ""यथ" /Respondent "था.ले.सं./Pan: Aadcm7525Q

For Respondent: Shri Manoj Munshi

…आयकर अपील"य अ"धकरण ,इ"दौर "यायपीठ ,इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE "ी कुल भारत, "या"यक सद"य तथा "ी मनीष बोरड, लेखा सद"य के सम" BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER आ.अ.सं /.I.T.A. No. 347 to 351/Ind/2013, 760 & 761/Ind/2014 "नधा"रण वष" // A.Ys.: 2003-04, 2004-05, 2006-07 to 2008-09, 2009-10 & 2010-11 Madhya Pradesh Audyogik vs. Assistant Commissioner of Kendra Vikas Nigam Income-tax, (Indore) Limited, 3(1), Indore. Indore. अपीलाथ" /Appellant ""यथ" /Respondent "था.ले.सं./PAN: AADCM7525Q आ.अ.सं /.I.T.A. No. 571/Ind/2014, 205/Ind/2016 & 20…

M/S Madhya Pradesh Audyogik Kendra Vikas Nigam (Indore) Ltd., Indore vs. The ACIT3(1), Indore

In the result, the appeals filed by the assessee company –

ITA 349/IND/2013[2006-07]Status: DisposedITAT Indore21 Mar 2018AY 2006-07

Bench: Shri Kul Bharat & Shri Manish Boradआ.अ.सं /.I.T.A. No. 347 To 351/Ind/2013, 760 & 761/Ind/2014 "नधा"रण वष" // A.Ys.: 2003-04, 2004-05, 2006-07 To 2008-09, 2009-10 & 2010-11 Madhya Pradesh Audyogik Vs. Assistant Commissioner Of Kendra Vikas Nigam Income-Tax, (Indore) Limited, 3(1), Indore. Indore. अपीलाथ" /Appellant ""यथ" /Respondent "था.ले.सं./Pan: Aadcm7525Q

For Respondent: Shri Manoj Munshi

…आयकर अपील"य अ"धकरण ,इ"दौर "यायपीठ ,इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE "ी कुल भारत, "या"यक सद"य तथा "ी मनीष बोरड, लेखा सद"य के सम" BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER आ.अ.सं /.I.T.A. No. 347 to 351/Ind/2013, 760 & 761/Ind/2014 "नधा"रण वष" // A.Ys.: 2003-04, 2004-05, 2006-07 to 2008-09, 2009-10 & 2010-11 Madhya Pradesh Audyogik vs. Assistant Commissioner of Kendra Vikas Nigam Income-tax, (Indore) Limited, 3(1), Indore. Indore. अपीलाथ" /Appellant ""यथ" /Respondent "था.ले.सं./PAN: AADCM7525Q आ.अ.सं /.I.T.A. No. 571/Ind/2014, 205/Ind/2016 & 20…

M/S Madhya Pradesh Audyogik Kendra Vikas Nigam (Indore) Ltd., Indore vs. The ACIT3(1), Indore

In the result, the appeals filed by the assessee company –

ITA 348/IND/2013[2004-05]Status: DisposedITAT Indore21 Mar 2018AY 2004-05

Bench: Shri Kul Bharat & Shri Manish Boradआ.अ.सं /.I.T.A. No. 347 To 351/Ind/2013, 760 & 761/Ind/2014 "नधा"रण वष" // A.Ys.: 2003-04, 2004-05, 2006-07 To 2008-09, 2009-10 & 2010-11 Madhya Pradesh Audyogik Vs. Assistant Commissioner Of Kendra Vikas Nigam Income-Tax, (Indore) Limited, 3(1), Indore. Indore. अपीलाथ" /Appellant ""यथ" /Respondent "था.ले.सं./Pan: Aadcm7525Q

For Respondent: Shri Manoj Munshi

…आयकर अपील"य अ"धकरण ,इ"दौर "यायपीठ ,इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE "ी कुल भारत, "या"यक सद"य तथा "ी मनीष बोरड, लेखा सद"य के सम" BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER आ.अ.सं /.I.T.A. No. 347 to 351/Ind/2013, 760 & 761/Ind/2014 "नधा"रण वष" // A.Ys.: 2003-04, 2004-05, 2006-07 to 2008-09, 2009-10 & 2010-11 Madhya Pradesh Audyogik vs. Assistant Commissioner of Kendra Vikas Nigam Income-tax, (Indore) Limited, 3(1), Indore. Indore. अपीलाथ" /Appellant ""यथ" /Respondent "था.ले.सं./PAN: AADCM7525Q आ.अ.सं /.I.T.A. No. 571/Ind/2014, 205/Ind/2016 & 20…

M/S Madhya Pradesh Audyogik Kendra Vikas Nigam (Indore) Ltd., Indore vs. The ACIT3(1), Indore

In the result, the appeals filed by the assessee company –

ITA 347/IND/2013[2003-04]Status: DisposedITAT Indore21 Mar 2018AY 2003-04

Bench: Shri Kul Bharat & Shri Manish Boradआ.अ.सं /.I.T.A. No. 347 To 351/Ind/2013, 760 & 761/Ind/2014 "नधा"रण वष" // A.Ys.: 2003-04, 2004-05, 2006-07 To 2008-09, 2009-10 & 2010-11 Madhya Pradesh Audyogik Vs. Assistant Commissioner Of Kendra Vikas Nigam Income-Tax, (Indore) Limited, 3(1), Indore. Indore. अपीलाथ" /Appellant ""यथ" /Respondent "था.ले.सं./Pan: Aadcm7525Q

For Respondent: Shri Manoj Munshi

…आयकर अपील"य अ"धकरण ,इ"दौर "यायपीठ ,इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE "ी कुल भारत, "या"यक सद"य तथा "ी मनीष बोरड, लेखा सद"य के सम" BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER आ.अ.सं /.I.T.A. No. 347 to 351/Ind/2013, 760 & 761/Ind/2014 "नधा"रण वष" // A.Ys.: 2003-04, 2004-05, 2006-07 to 2008-09, 2009-10 & 2010-11 Madhya Pradesh Audyogik vs. Assistant Commissioner of Kendra Vikas Nigam Income-tax, (Indore) Limited, 3(1), Indore. Indore. अपीलाथ" /Appellant ""यथ" /Respondent "था.ले.सं./PAN: AADCM7525Q आ.अ.सं /.I.T.A. No. 571/Ind/2014, 205/Ind/2016 & 20…

D.C.I.T Cir - 6, Kolkata. vs. Allahabad Bank, Kolkata

In the result, the appeal of the assessee in ITA No

ITA 649/KOL/2013[2009-10]Status: DisposedITAT Kolkata07 Feb 2018AY 2009-10

Bench: Hon’Ble Shri M.Balaganesh, Am & Shri S.S.Viswanethra Ravi, Jm] I.T.A No. 127/Kol/2011 Assessment Year : 2007-08 Allahabad Bank, Kolkata -Vs- Dcit, Circle-6, Kolkata [Pan: Aacca 8464 F] (Appellant) (Respondent) I.T.A No. 649/Kol/2013 Assessment Year : 2009-10 Dcit, Circle-6, Kolkata -Vs- Allahabad Bank, Kolkata [Pan: Aacca 8464 F] (Appellant) (Respondent)

For Appellant: Shri Pijush De, FCAFor Respondent: Shri P.K. Srihari, CIT
Section 143(3)Section 194ASection 194ISection 40Section 44A

…h a rider that it would result in assessment being framed at lesser than the returned income. In this regard, we would like to place reliance on the decision of the Hon’ble Jurisdictional High Court in the case of Maynak Poddar (HUF) vs WTO reported in (2003) 262 ITR 633 (Cal) . In this decision, the Court observed : "....... An assessee is liable to pay tax only upon such income as can be in law included in his total income and which can he lawfully assessed under the Act. The law empowers the ITO to assess the income of an assessee according to law and determine the tax payable thereon. In doing so, he cannot…

Allahabad Bank, Kolkata vs. DCIT, Circle - 6, Kolkata

In the result, the appeal of the assessee in ITA No

ITA 127/KOL/2011[2007-08]Status: DisposedITAT Kolkata07 Feb 2018AY 2007-08

Bench: Hon’Ble Shri M.Balaganesh, Am & Shri S.S.Viswanethra Ravi, Jm] I.T.A No. 127/Kol/2011 Assessment Year : 2007-08 Allahabad Bank, Kolkata -Vs- Dcit, Circle-6, Kolkata [Pan: Aacca 8464 F] (Appellant) (Respondent) I.T.A No. 649/Kol/2013 Assessment Year : 2009-10 Dcit, Circle-6, Kolkata -Vs- Allahabad Bank, Kolkata [Pan: Aacca 8464 F] (Appellant) (Respondent)

For Appellant: Shri Pijush De, FCAFor Respondent: Shri P.K. Srihari, CIT
Section 143(3)Section 194ASection 194ISection 40Section 44A

…h a rider that it would result in assessment being framed at lesser than the returned income. In this regard, we would like to place reliance on the decision of the Hon’ble Jurisdictional High Court in the case of Maynak Poddar (HUF) vs WTO reported in (2003) 262 ITR 633 (Cal) . In this decision, the Court observed : "....... An assessee is liable to pay tax only upon such income as can be in law included in his total income and which can he lawfully assessed under the Act. The law empowers the ITO to assess the income of an assessee according to law and determine the tax payable thereon. In doing so, he cannot…

Sri Surya Prakash Bagla, Kolkata vs. DCIT, Cen. Cir-VII, Kolkata

In the result, the appeal of the assessee is allowed

ITA 398/KOL/2014[2010-2011]Status: DisposedITAT Kolkata13 Dec 2017AY 2010-2011

Bench: Hon’Ble Shri M.Balaganesh, Am & Shri S.S.Viswanethra Ravi, Jm] I.T.A No. 398/Kol/2014 Assessment Year : 2010-11 Shri Surya Prakash Bagla -Vs- Dcit, Central Circle-Vii, Kolkata [Pan: Aebpb 4558 F] (Appellant) (Respondent)

For Appellant: Shri J.P. Khaitan, Sr. AdvocateFor Respondent: Shri A.K. Tiwari, CIT
Section 132Section 139(1)Section 139(5)Section 143(3)Section 271(1)Section 271(1)(c)Section 44ASection 80D

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH : KOLKATA [Before Hon’ble Shri M.Balaganesh, AM & Shri S.S.Viswanethra Ravi, JM] I.T.A No. 398/Kol/2014 Assessment Year : 2010-11 Shri Surya Prakash Bagla -vs- DCIT, Central Circle-VII, Kolkata [PAN: AEBPB 4558 F] (Appellant) (Respondent) For the Appellant : Shri J.P. Khaitan, Sr. Advocate Shri Sujay Sen For the Respondent : Shri A.K. Tiwari, CIT Date of Hearing : 09.11.2017 Date of Pronouncement : 13.12.2017 ORDER Per M.Balaganesh, AM 1. This appeal by the Assessee arises out of the order of the Learned Commissioner of Income Tax(Appeals) Central-I, Kol…

DCIT 8(2), Mumbai vs. Mumbai International Airport P. Ltd, Mumbai

In the result, assessee’s appeals are statistically allowed and revenue’s

ITA 5655/MUM/2014[2011-12]Status: DisposedITAT Mumbai13 Nov 2017AY 2011-12

Bench: Shri P K Bansal & Shri Pawan Singh

For Appellant: Shri Vijay MehtaFor Respondent: Shri Anand Mohan
Section 14ASection 40

…llected. If any item of receipt is not taxable under the Act, then tax cannot be levied applying the doctrine of estoppel. The Hon’ble High Court considered the aforesaid judgements while expressing its opinion. 14.16.In the case of Mayank Poddar (HUF) vs WTO 262 ITR 633 (Cal), it was observed by the Hon’ble High Court that there is no estoppel against statute. Thus, if an assessee under misunderstanding, admission or miss-appreciation offered an amount to tax, then the same would not be taxable merely because of wrong understanding of law by the assessee or because of his admission or miss-appreciation of law an…

Mumbai International Airport P. Ltd, Mumbai vs. Addl CIT 8(2), Mumbai

In the result, assessee’s appeals are statistically allowed and revenue’s

ITA 4784/MUM/2014[2011-12]Status: DisposedITAT Mumbai13 Nov 2017AY 2011-12

Bench: Shri P K Bansal & Shri Pawan Singh

For Appellant: Shri Vijay MehtaFor Respondent: Shri Anand Mohan
Section 14ASection 40

…llected. If any item of receipt is not taxable under the Act, then tax cannot be levied applying the doctrine of estoppel. The Hon’ble High Court considered the aforesaid judgements while expressing its opinion. 14.16.In the case of Mayank Poddar (HUF) vs WTO 262 ITR 633 (Cal), it was observed by the Hon’ble High Court that there is no estoppel against statute. Thus, if an assessee under misunderstanding, admission or miss-appreciation offered an amount to tax, then the same would not be taxable merely because of wrong understanding of law by the assessee or because of his admission or miss-appreciation of law an…

DCIT 8(2), Mumbai vs. Mumbai International Airport P.Ltd, Mumbai

In the result, assessee’s appeals are statistically allowed and revenue’s

ITA 5592/MUM/2013[2010-11]Status: DisposedITAT Mumbai13 Nov 2017AY 2010-11

Bench: Shri P K Bansal & Shri Pawan Singh

For Appellant: Shri Vijay MehtaFor Respondent: Shri Anand Mohan
Section 14ASection 40

…llected. If any item of receipt is not taxable under the Act, then tax cannot be levied applying the doctrine of estoppel. The Hon’ble High Court considered the aforesaid judgements while expressing its opinion. 14.16.In the case of Mayank Poddar (HUF) vs WTO 262 ITR 633 (Cal), it was observed by the Hon’ble High Court that there is no estoppel against statute. Thus, if an assessee under misunderstanding, admission or miss-appreciation offered an amount to tax, then the same would not be taxable merely because of wrong understanding of law by the assessee or because of his admission or miss-appreciation of law an…

Mumbai International Airport P.Ltd, Mumbai vs. Addl CIT RG 8(2), Mumbai

In the result, assessee’s appeals are statistically allowed and revenue’s

ITA 4911/MUM/2013[2010-11]Status: DisposedITAT Mumbai13 Nov 2017AY 2010-11

Bench: Shri P K Bansal & Shri Pawan Singh

For Appellant: Shri Vijay MehtaFor Respondent: Shri Anand Mohan
Section 14ASection 40

…llected. If any item of receipt is not taxable under the Act, then tax cannot be levied applying the doctrine of estoppel. The Hon’ble High Court considered the aforesaid judgements while expressing its opinion. 14.16.In the case of Mayank Poddar (HUF) vs WTO 262 ITR 633 (Cal), it was observed by the Hon’ble High Court that there is no estoppel against statute. Thus, if an assessee under misunderstanding, admission or miss-appreciation offered an amount to tax, then the same would not be taxable merely because of wrong understanding of law by the assessee or because of his admission or miss-appreciation of law an…

DCIT 8(2), Mumbai vs. Mumbai Internaiotnal Airport P.Ltd, Mumbai

In the result, assessee’s appeals are statistically allowed and revenue’s

ITA 4675/MUM/2013[2009-10]Status: DisposedITAT Mumbai13 Nov 2017AY 2009-10

Bench: Shri P K Bansal & Shri Pawan Singh

For Appellant: Shri Vijay MehtaFor Respondent: Shri Anand Mohan
Section 14ASection 40

…llected. If any item of receipt is not taxable under the Act, then tax cannot be levied applying the doctrine of estoppel. The Hon’ble High Court considered the aforesaid judgements while expressing its opinion. 14.16.In the case of Mayank Poddar (HUF) vs WTO 262 ITR 633 (Cal), it was observed by the Hon’ble High Court that there is no estoppel against statute. Thus, if an assessee under misunderstanding, admission or miss-appreciation offered an amount to tax, then the same would not be taxable merely because of wrong understanding of law by the assessee or because of his admission or miss-appreciation of law an…

Mumbai International Airport P.Ltd, Mumbai vs. Addl CIT RG 8(20, Mumbai

In the result, assessee’s appeals are statistically allowed and revenue’s

ITA 1081/MUM/2013[2009-10]Status: DisposedITAT Mumbai13 Nov 2017AY 2009-10

Bench: Shri P K Bansal & Shri Pawan Singh

For Appellant: Shri Vijay MehtaFor Respondent: Shri Anand Mohan
Section 14ASection 40

…llected. If any item of receipt is not taxable under the Act, then tax cannot be levied applying the doctrine of estoppel. The Hon’ble High Court considered the aforesaid judgements while expressing its opinion. 14.16.In the case of Mayank Poddar (HUF) vs WTO 262 ITR 633 (Cal), it was observed by the Hon’ble High Court that there is no estoppel against statute. Thus, if an assessee under misunderstanding, admission or miss-appreciation offered an amount to tax, then the same would not be taxable merely because of wrong understanding of law by the assessee or because of his admission or miss-appreciation of law an…

Addl CIT 8(2), Mumbai vs. Mumbai International Airport P. Ltd, Mumbai

ITA 3232/MUM/2012[2008-09]Status: DisposedITAT Mumbai30 Nov 2016AY 2008-09

Bench: Shri Mahavir Singh & Shri Ashwani Tanejaassessment Year: 2008-09

Section 143(3)Section 40

…or can tax be collected by the revenue without the authority of law notwithstanding that the assessee might have offered it for taxation on without prejudice basis. Reliance in this regard was placed on the following judgments: 1. Mayank Poddar (HUF) vs WTO - 262 ITR 633 (Cal) 2. Nirmala L Mehta vsCIT 269 ITR 1 (Bom) 3. Balmukund Acharya vs DCIT 310 ITR 310 (Bom) Lastly, it was submitted by the Ld. Counsel that in this case the impugned receipt cannot be brought to tax as income in anybody’s hands, as there is no surplus or profit which can be characterised as income. Whatever amount is left at the end of the yea…

Mumbai International Airport P. Ltd, Mumbai vs. Addl CIT RG 8(2), Mumbai

ITA 2760/MUM/2012[2008-09]Status: DisposedITAT Mumbai30 Nov 2016AY 2008-09

Bench: Shri Mahavir Singh & Shri Ashwani Tanejaassessment Year: 2008-09

Section 143(3)Section 40

…or can tax be collected by the revenue without the authority of law notwithstanding that the assessee might have offered it for taxation on without prejudice basis. Reliance in this regard was placed on the following judgments: 1. Mayank Poddar (HUF) vs WTO - 262 ITR 633 (Cal) 2. Nirmala L Mehta vsCIT 269 ITR 1 (Bom) 3. Balmukund Acharya vs DCIT 310 ITR 310 (Bom) Lastly, it was submitted by the Ld. Counsel that in this case the impugned receipt cannot be brought to tax as income in anybody’s hands, as there is no surplus or profit which can be characterised as income. Whatever amount is left at the end of the yea…

DCIT, CC-VII, Kolkata vs. Surya Prakash Bagla, Kolkata

ITA 857/KOL/2014[2010-2011]Status: DisposedITAT Kolkata05 Oct 2016AY 2010-2011

Bench: Shri M. Balaganesh, Am & Shri K. Narsimha Chary, Jm]

For Respondent: Shri Niraj Kumar, CIT, DR
Section 127Section 132Section 143(3)Section 153ASection 153C

…& IT(SS)A No.34-37/Kol/2012 & CO Nos. 145-148/Kol/2012 Surya Prakash Bagla IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH: KOLKATA [Before Shri M. Balaganesh, AM & Shri K. Narsimha Chary, JM] I.T.A No.857/Kol/2014 Assessment Year: 2010-11 & I.T.(SS)A Nos. 34 to 37/Kol/2012 Assessment years: 2006-07 to 2009-10 Deputy Commissioner of Income-tax, Vs. Surya Prakash Bagla Central Circle-VII, Kolkata. (PAN: AEBPB4558F) (Appellant) (Respondent) & I.T.A. No.1418, 1411, 1419 & 1412/Kol/2012 & C.O. Nos. 145 to 148/Kol/2012 Assessment Years: 2006-07 to 2009-10 Surya Prakash Bagla Vs. Deputy Commissioner of Income-tax,…

Sri Surya Prakash Bagla, Kolkata vs. DCIT, Central Circle - VII, Kolkata

ITA 1418/KOL/2012[2006-07]Status: DisposedITAT Kolkata05 Oct 2016AY 2006-07

Bench: Shri M. Balaganesh, Am & Shri K. Narsimha Chary, Jm]

For Respondent: Shri Niraj Kumar, CIT, DR
Section 127Section 132Section 143(3)Section 153ASection 153C

…& IT(SS)A No.34-37/Kol/2012 & CO Nos. 145-148/Kol/2012 Surya Prakash Bagla IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH: KOLKATA [Before Shri M. Balaganesh, AM & Shri K. Narsimha Chary, JM] I.T.A No.857/Kol/2014 Assessment Year: 2010-11 & I.T.(SS)A Nos. 34 to 37/Kol/2012 Assessment years: 2006-07 to 2009-10 Deputy Commissioner of Income-tax, Vs. Surya Prakash Bagla Central Circle-VII, Kolkata. (PAN: AEBPB4558F) (Appellant) (Respondent) & I.T.A. No.1418, 1411, 1419 & 1412/Kol/2012 & C.O. Nos. 145 to 148/Kol/2012 Assessment Years: 2006-07 to 2009-10 Surya Prakash Bagla Vs. Deputy Commissioner of Income-tax,…

Sri Surya Prakash Bagla, Kolkata vs. DCIT, Central Circle - VII, Kolkata

ITA 1411/KOL/2012[2007-08]Status: DisposedITAT Kolkata05 Oct 2016AY 2007-08

Bench: Shri M. Balaganesh, Am & Shri K. Narsimha Chary, Jm]

For Respondent: Shri Niraj Kumar, CIT, DR
Section 127Section 132Section 143(3)Section 153ASection 153C

…& IT(SS)A No.34-37/Kol/2012 & CO Nos. 145-148/Kol/2012 Surya Prakash Bagla IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH: KOLKATA [Before Shri M. Balaganesh, AM & Shri K. Narsimha Chary, JM] I.T.A No.857/Kol/2014 Assessment Year: 2010-11 & I.T.(SS)A Nos. 34 to 37/Kol/2012 Assessment years: 2006-07 to 2009-10 Deputy Commissioner of Income-tax, Vs. Surya Prakash Bagla Central Circle-VII, Kolkata. (PAN: AEBPB4558F) (Appellant) (Respondent) & I.T.A. No.1418, 1411, 1419 & 1412/Kol/2012 & C.O. Nos. 145 to 148/Kol/2012 Assessment Years: 2006-07 to 2009-10 Surya Prakash Bagla Vs. Deputy Commissioner of Income-tax,…

D.C.I.T Cir - 6, Kolkata. vs. M/S Uco Bank, Kolkata

In the result, assessee’s appeal is partly allowed and that of Revenue’s appeal stands dismissed

ITA 911/KOL/2013[2009-10]Status: DisposedITAT Kolkata05 Jul 2016AY 2009-10

Bench: Shri N.V.Vasudevan & Shri Waseem Ahmed

Section 115JSection 143(3)Section 14ASection 212Section 36(1)(viia)Section 43B

…Court in the case of CIT vs. Pruthvi Brokers & Shareholders Pvt. Ltd. 252 CTR 151 (Bom); Hon'ble Delhi High Court in the case of CIT vs. Jai Parabolic Springs Ltd. 306 ITR 42 (Del) and Hon'ble jurisdictional High Court in the case of Mayank Poddar HUF vs. CWT 262 ITR 633 (Cal). The relevant extract of the judgment CIT vs. Jai Parabolic Springs Ltd. 306 ITR 42 (Del) is reproduced below : “The principal ground taken by the Revenue in this appeal is that if no claim for deduction of the amount was made in the return of income then deduction would not be allowed. Sec. 254 says that the Tribunal may, after giving bot…

Uco Bank, Kolkata vs. D.C.I.T Cir - 6, Kolkata.

In the result, assessee’s appeal is partly allowed and that of Revenue’s appeal stands dismissed

ITA 585/KOL/2013[2009-10]Status: DisposedITAT Kolkata05 Jul 2016AY 2009-10

Bench: Shri N.V.Vasudevan & Shri Waseem Ahmed

Section 115JSection 143(3)Section 14ASection 212Section 36(1)(viia)Section 43B

…Court in the case of CIT vs. Pruthvi Brokers & Shareholders Pvt. Ltd. 252 CTR 151 (Bom); Hon'ble Delhi High Court in the case of CIT vs. Jai Parabolic Springs Ltd. 306 ITR 42 (Del) and Hon'ble jurisdictional High Court in the case of Mayank Poddar HUF vs. CWT 262 ITR 633 (Cal). The relevant extract of the judgment CIT vs. Jai Parabolic Springs Ltd. 306 ITR 42 (Del) is reproduced below : “The principal ground taken by the Revenue in this appeal is that if no claim for deduction of the amount was made in the return of income then deduction would not be allowed. Sec. 254 says that the Tribunal may, after giving bot…