What is CIT v. IBC Knowledge Park (P.) Ltd. authority for?

A statement made by an assessee under Section 131 during search proceedings, without any corroborating incriminating material found during the search, cannot solely constitute incriminating evidence for making additions in assessments under Section 153A or 153C.

How many judgments cite CIT v. IBC Knowledge Park (P.) Ltd.?

371 judgments on BharatTax cite CIT v. IBC Knowledge Park (P.) Ltd. (385 ITR 346), spanning 2016 to 2026.

Which sections of the Income Tax Act does CIT v. IBC Knowledge Park (P.) Ltd. come up under?

It is most often cited in judgments turning on Section 153A, Section 143(3), Section 132, Section 132(4), Section 153C, Section 131.

CIT v. IBC Knowledge Park (P.) Ltd. (385 ITR 346)

The Pr Commissioner of Income Tax vs. Shri Ramesh Ramachandra Rao

ITA/69/2024HC Karnataka29 Jan 2026

Bench: S.G.PANDIT,K. V. ARAVIND

Section 153CSection 260Section 260A

…n the ground that the additions to a concluded assessment were not based on any material found during the course of search. In doing so, the Tribunal placed reliance on the judgment of this Court in CIT v. IBC Knowledge Park Pvt. Ltd., reported in (2016) 385 ITR 346. 4. Sri Annamalai S., learned counsel appearing for the respondent–assessee, in addition to opposing the application for condonation of delay, submits that the order passed by the Tribunal is founded on the judgment of this Court in IBC Knowledge Park Pvt. Ltd. (supra), which has attained finality. Learned counsel further submits that the…

Gopal Shashidhara, Bengaluru vs. DCIT, Central Circle-1(4), Bangalore

In the result, the appeal of the assessee is partly allowed

ITA 754/BANG/2025[2019-20]Status: DisposedITAT Bangalore08 Oct 2025AY 2019-20

Bench: Shri Waseem Ahmed & Shri Soundararajan K

For Appellant: Shri B.S Balachandran and Shri Ankur PaiFor Respondent: Shri Balusamy N, JCIT (DR)

Section 131Section 132ASection 153A

…search to prove that the assessee had undisclosed income. The AO relied only on the assessee’s statement u/s 131 of the Act, which cannot by itself be treated as incriminating evidence. The ld. AR placed reliance on: • CIT v. IBC Knowledge Park (P) Ltd (2016) 385 ITR 346 (Kar.) • CIT v. Veerprabhu Marketing Ltd (2016) 388 ITR 574 (Cal.) . ITA No.748 - 754/Bang/2025 Page 3 of 14 • PCIT v. Golden Goenka Fincorp Ltd (2023) 148 taxmann.com 313 (Calcutta) • Pr. CIT v. Best Infrastructure (P) Ltd (2017) 397 ITR 82 (Delhi) • PCIT v. Abhisar Buildwell (P) Ltd (2023) 454 ITR 212 (SC) 7. It was stressed that Hon’bl…

Gopal Shashidhara, Bangalore vs. DCIT, Central Circle-1(4), Bangalore

In the result, the appeal of the assessee is partly allowed

ITA 753/BANG/2025[2018-19]Status: DisposedITAT Bangalore08 Oct 2025AY 2018-19

Bench: Shri Waseem Ahmed & Shri Soundararajan K

For Appellant: Shri B.S Balachandran and Shri Ankur PaiFor Respondent: Shri Balusamy N, JCIT (DR)

Section 131Section 132ASection 153A

…search to prove that the assessee had undisclosed income. The AO relied only on the assessee’s statement u/s 131 of the Act, which cannot by itself be treated as incriminating evidence. The ld. AR placed reliance on: • CIT v. IBC Knowledge Park (P) Ltd (2016) 385 ITR 346 (Kar.) • CIT v. Veerprabhu Marketing Ltd (2016) 388 ITR 574 (Cal.) . ITA No.748 - 754/Bang/2025 Page 3 of 14 • PCIT v. Golden Goenka Fincorp Ltd (2023) 148 taxmann.com 313 (Calcutta) • Pr. CIT v. Best Infrastructure (P) Ltd (2017) 397 ITR 82 (Delhi) • PCIT v. Abhisar Buildwell (P) Ltd (2023) 454 ITR 212 (SC) 7. It was stressed that Hon’bl…

Gopal Shashidhara, Bangalore vs. DCIT, Central Circle-1(4), Bengaluru

In the result, the appeal of the assessee is partly allowed

ITA 752/BANG/2025[2017-18]Status: DisposedITAT Bangalore08 Oct 2025AY 2017-18

Bench: Shri Waseem Ahmed & Shri Soundararajan K

For Appellant: Shri B.S Balachandran and Shri Ankur PaiFor Respondent: Shri Balusamy N, JCIT (DR)

Section 131Section 132ASection 153A

…search to prove that the assessee had undisclosed income. The AO relied only on the assessee’s statement u/s 131 of the Act, which cannot by itself be treated as incriminating evidence. The ld. AR placed reliance on: • CIT v. IBC Knowledge Park (P) Ltd (2016) 385 ITR 346 (Kar.) • CIT v. Veerprabhu Marketing Ltd (2016) 388 ITR 574 (Cal.) . ITA No.748 - 754/Bang/2025 Page 3 of 14 • PCIT v. Golden Goenka Fincorp Ltd (2023) 148 taxmann.com 313 (Calcutta) • Pr. CIT v. Best Infrastructure (P) Ltd (2017) 397 ITR 82 (Delhi) • PCIT v. Abhisar Buildwell (P) Ltd (2023) 454 ITR 212 (SC) 7. It was stressed that Hon’bl…

Gopal Shashidhara, Bangalore vs. DCIT, Central Circle-1(4), Bangalore

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

ITA 751/BANG/2025[2016-17]Status: DisposedITAT Bangalore08 Oct 2025AY 2016-17

Bench: Shri Waseem Ahmed & Shri Soundararajan K

Section 131Section 132ASection 153A

…search to prove that the assessee had undisclosed income. The AO relied only on the assessee's statement u/s 131 of the Act, which cannot by itself be treated as incriminating evidence. The Id. AR placed reliance on: • CIT v. IBC Knowledge Park (P) Ltd (2016) 385 ITR 346 (Kar.) • CIT v. Veerprabhu Marketing Ltd (2016) 388 ITR 574 (Cal.) • PCIT v. Golden Goenka Fincorp Ltd (2023) 148 taxmann.com 313 (Calcutta) • Pr. CIT v. Best Infrastructure (P) Ltd (2017) 397 ITR 82 (Delhi) • PCIT v. Abhisar Buildwell (P) Ltd (2023) 454 ITR 212 (SC) 7. It was stressed that Hon'ble Supreme Court in the case of Abhisar Buildwell (…

Gopal Shashidhara, Bangalore vs. DCIT, Central Circle-1(4), Bengaluru

In the result, the appeal of the assessee is partly allowed

ITA 750/BANG/2025[2015-16]Status: DisposedITAT Bangalore08 Oct 2025AY 2015-16

Bench: Shri Waseem Ahmed & Shri Soundararajan K

For Appellant: Shri B.S Balachandran and Shri Ankur PaiFor Respondent: Shri Balusamy N, JCIT (DR)

Section 131Section 132ASection 153A

…search to prove that the assessee had undisclosed income. The AO relied only on the assessee’s statement u/s 131 of the Act, which cannot by itself be treated as incriminating evidence. The ld. AR placed reliance on: • CIT v. IBC Knowledge Park (P) Ltd (2016) 385 ITR 346 (Kar.) • CIT v. Veerprabhu Marketing Ltd (2016) 388 ITR 574 (Cal.) . ITA No.748 - 754/Bang/2025 Page 3 of 14 • PCIT v. Golden Goenka Fincorp Ltd (2023) 148 taxmann.com 313 (Calcutta) • Pr. CIT v. Best Infrastructure (P) Ltd (2017) 397 ITR 82 (Delhi) • PCIT v. Abhisar Buildwell (P) Ltd (2023) 454 ITR 212 (SC) 7. It was stressed that Hon’bl…

Gopal Shashidhara, Bangalore vs. DCIT, Central Circle-1(4), Bangalaore

In the result, the appeal of the assessee is partly allowed

ITA 749/BANG/2025[2014-15]Status: DisposedITAT Bangalore08 Oct 2025AY 2014-15

Bench: Shri Waseem Ahmed & Shri Soundararajan K

For Appellant: Shri B.S Balachandran and Shri Ankur PaiFor Respondent: Shri Balusamy N, JCIT (DR)

Section 131Section 132ASection 153A

…search to prove that the assessee had undisclosed income. The AO relied only on the assessee’s statement u/s 131 of the Act, which cannot by itself be treated as incriminating evidence. The ld. AR placed reliance on: • CIT v. IBC Knowledge Park (P) Ltd (2016) 385 ITR 346 (Kar.) • CIT v. Veerprabhu Marketing Ltd (2016) 388 ITR 574 (Cal.) . ITA No.748 - 754/Bang/2025 Page 3 of 14 • PCIT v. Golden Goenka Fincorp Ltd (2023) 148 taxmann.com 313 (Calcutta) • Pr. CIT v. Best Infrastructure (P) Ltd (2017) 397 ITR 82 (Delhi) • PCIT v. Abhisar Buildwell (P) Ltd (2023) 454 ITR 212 (SC) 7. It was stressed that Hon’bl…

Gopal Shashidhara, Bangalore vs. DCIT, Central Circle-1(4), Bangalore

In the result, the appeal of the assessee is partly allowed

ITA 748/BANG/2025[2013-14]Status: DisposedITAT Bangalore08 Oct 2025AY 2013-14

Bench: Shri Waseem Ahmed & Shri Soundararajan K

For Appellant: Shri B.S Balachandran and Shri Ankur PaiFor Respondent: Shri Balusamy N, JCIT (DR)

Section 131Section 132ASection 153A

…search to prove that the assessee had undisclosed income. The AO relied only on the assessee’s statement u/s 131 of the Act, which cannot by itself be treated as incriminating evidence. The ld. AR placed reliance on: • CIT v. IBC Knowledge Park (P) Ltd (2016) 385 ITR 346 (Kar.) • CIT v. Veerprabhu Marketing Ltd (2016) 388 ITR 574 (Cal.) . ITA No.748 - 754/Bang/2025 Page 3 of 14 • PCIT v. Golden Goenka Fincorp Ltd (2023) 148 taxmann.com 313 (Calcutta) • Pr. CIT v. Best Infrastructure (P) Ltd (2017) 397 ITR 82 (Delhi) • PCIT v. Abhisar Buildwell (P) Ltd (2023) 454 ITR 212 (SC) 7. It was stressed that Hon’bl…

Ramamurthy Praveen Chandra, Bengaluru vs. Deputy Commissioner of Income Tax, Central Circle-2(2), Bengaluru

In the result, we have allowed grounds raised by the assessee as per above terms for all the years

ITA 622/BANG/2025[2016-17]Status: DisposedITAT Bangalore29 Sept 2025AY 2016-17

Bench: Shri. Laxmi Prasad Sahu & Shri. Soundararajan K

For Appellant: Shri. Narendra Sharma, AdvocateFor Respondent: Shri. Sankar Ganesh D, Add. CIT(DR)(ITAT), Bangalore

Section 132Section 143Section 153Section 153ASection 153CSection 250

…nsequently the proceedings initiated is not in accordance with law. In support of his arguments he relied on the judgments of jurisdictional High Court in the case of CIT Vs. IBC Knowledge Park Pvt. Ltd., reported in ITA Nos.619 to 622/Bang/2025 Page 20 of 26 348 ITR 346. He further relied on the judgment of Arihant Aluminium Corporation Vs. ACIT in ITA No.447/2010 (Karnataka High Court), CIT Vs. Mechmen,380 ITR 573 [MP]; CIT Vs. RRJ Securities, 380 ITR 612 [Del]. 11. He further submitted that even though the AO of the searched person and the other searched person is one and the same the provision has to be foll…

Ramamurthy Praveen Chandra, Bengaluru vs. Deputy Commissioner of Income Tax, Central Circle-2(2), Bengaluru

In the result, we have allowed grounds raised by the assessee as per above terms for all the years

ITA 621/BANG/2025[2015-16]Status: DisposedITAT Bangalore29 Sept 2025AY 2015-16

Bench: Shri. Laxmi Prasad Sahu & Shri. Soundararajan K

For Appellant: Shri. Narendra Sharma, AdvocateFor Respondent: Shri. Sankar Ganesh D, Add. CIT(DR)(ITAT), Bangalore

Section 132Section 143Section 153Section 153ASection 153CSection 250

…nsequently the proceedings initiated is not in accordance with law. In support of his arguments he relied on the judgments of jurisdictional High Court in the case of CIT Vs. IBC Knowledge Park Pvt. Ltd., reported in ITA Nos.619 to 622/Bang/2025 Page 20 of 26 348 ITR 346. He further relied on the judgment of Arihant Aluminium Corporation Vs. ACIT in ITA No.447/2010 (Karnataka High Court), CIT Vs. Mechmen,380 ITR 573 [MP]; CIT Vs. RRJ Securities, 380 ITR 612 [Del]. 11. He further submitted that even though the AO of the searched person and the other searched person is one and the same the provision has to be foll…

Ramamurthy Praveen Chandra, Bengaluru vs. Deputy Commissioner of Income Tax, Central Circle-2(2), Bengaluru

In the result, we have allowed grounds raised by the assessee as per above terms for all the years

ITA 620/BANG/2025[2014-15]Status: DisposedITAT Bangalore29 Sept 2025AY 2014-15

Bench: Shri. Laxmi Prasad Sahu & Shri. Soundararajan K

For Appellant: Shri. Narendra Sharma, AdvocateFor Respondent: Shri. Sankar Ganesh D, Add. CIT(DR)(ITAT), Bangalore

Section 132Section 143Section 153Section 153ASection 153CSection 250

…nsequently the proceedings initiated is not in accordance with law. In support of his arguments he relied on the judgments of jurisdictional High Court in the case of CIT Vs. IBC Knowledge Park Pvt. Ltd., reported in ITA Nos.619 to 622/Bang/2025 Page 20 of 26 348 ITR 346. He further relied on the judgment of Arihant Aluminium Corporation Vs. ACIT in ITA No.447/2010 (Karnataka High Court), CIT Vs. Mechmen,380 ITR 573 [MP]; CIT Vs. RRJ Securities, 380 ITR 612 [Del]. 11. He further submitted that even though the AO of the searched person and the other searched person is one and the same the provision has to be foll…

Ramamurthy Praveen Chandra, Bengaluru vs. Deputy Commissioner of Income Tax, Central Circle-2(2), Bengaluru

In the result, we have allowed grounds raised by the assessee as per above terms for all the years

ITA 619/BANG/2025[2013-14]Status: DisposedITAT Bangalore29 Sept 2025AY 2013-14

Bench: Shri. Laxmi Prasad Sahu & Shri. Soundararajan K

For Appellant: Shri. Narendra Sharma, AdvocateFor Respondent: Shri. Sankar Ganesh D, Add. CIT(DR)(ITAT), Bangalore

Section 132Section 143Section 153Section 153ASection 153CSection 250

…nsequently the proceedings initiated is not in accordance with law. In support of his arguments he relied on the judgments of jurisdictional High Court in the case of CIT Vs. IBC Knowledge Park Pvt. Ltd., reported in ITA Nos.619 to 622/Bang/2025 Page 20 of 26 348 ITR 346. He further relied on the judgment of Arihant Aluminium Corporation Vs. ACIT in ITA No.447/2010 (Karnataka High Court), CIT Vs. Mechmen,380 ITR 573 [MP]; CIT Vs. RRJ Securities, 380 ITR 612 [Del]. 11. He further submitted that even though the AO of the searched person and the other searched person is one and the same the provision has to be foll…

Assisstant Commissioner of Income Tax, Chennai vs. Bannariamman Educational Trust, Coimbatore

ITA 3357/CHNY/2024[2020]Status: DisposedITAT Chennai14 Aug 2025

Bench: Shri Aby T. Varkey & Shri Jagadishआयकर अपील सं./Ita Nos.3310 To 3314/Chny/2024 िनधारणवष/Assessment Years: 2017-18 To 2021-22 M/S.Bannari Amman- Educational Trust, 1212, Trichy Road, Coimbatore-641 018. V. The Acit, Central Circle-3(2), Chennai. [Pan: Aaatb 1235 C] (अपीलाथ/Appellant) (यथ/Respondent) आयकर अपील सं./Ita Nos.3353 & 3354 To 3358/Chny/2024 िनधारणवष/Assessment Years: 2015-16 & 2017-18 To 2021-22 & Cross-Objection No.42/Chny/2025 (In Ita No.3353/Chny/2024) िनधारणवष/Assessment Year: 2015-16 The Acit, Central Circle-3(2), Chennai. V. M/S.Bannari Amman- Educational Trust, 1212, Trichy Road, Coimbatore-641 018. [Pan: Aaatb 1235 C] (अपीलाथ/Appellant) (यथ/Respondent/Cross Objector) Assessee By : Mr.Vikram Vijayaraghavan, Advocate (Virtual)/Ld.Ar Department By : Mr.Shiva Srinivasan, Cit/Dr सुनवाईकतारीख/Date Of Hearing : 27.06.2025 घोषणाकतारीख /Date Of Pronouncement : 14.08.2025

For Appellant: Mr.Vikram VijayaraghavanFor Respondent: Mr.Shiva Srinivasan, CIT/DR

Section 12ASection 132Section 133ASection 143(2)Section 153CSection 250

…आयकर अपीलीय अधिकरण, ‘बी’ यायपीठ, चेई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH: CHENNAI श्री एबी टी. वक, याियक सदएवं श्री जगदीश, लेखा सद के सम BEFORE SHRI ABY T. VARKEY, JUDICIAL MEMBER AND SHRI JAGADISH, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.3310 to 3314/Chny/2024 िनधारणवष/Assessment Years: 2017-18 to 2021-22 M/s.Bannari Amman- Educational Trust, 1212, Trichy Road, Coimbatore-641 018. v. The ACIT, Central Circle-3(2), Chennai. [PAN: AAATB 1235 C] (अपीलाथ/Appellant) (यथ/Respondent) आयकर अपील सं./ITA Nos.3353 & 3354 to 3358/Chny/2024 िनधारणवष/Assessment Years: 2015-16 & 2017-18 to 2021-22 & Cros…

Assisstant Commissioner of Income Tax, Chennai vs. Bannariamman Educational Trust, Coimbatore

ITA 3355/CHNY/2024[2018]Status: DisposedITAT Chennai14 Aug 2025

For Appellant: Mr.Vikram VijayaraghavanFor Respondent: Mr.Shiva Srinivasan, CIT/DR

Section 12ASection 132Section 133ASection 143(2)Section 153CSection 250

…आयकर अपीलीय अिधकरण, ‘बी’ यायपीठ, चेई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH: CHENNAI SHRI ABY T. VARKEY, JUDICIAL MEMBER AND SHRI JAGADISH, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.3310 to 3314/Chny/2024 िनधारणवष/Assessment Years: 2017-18 to 2021-22 M/s.Bannari Amman- Educational Trust, 1212, Trichy Road, Coimbatore-641 018. v. The ACIT, Central Circle-3(2), Chennai. [PAN: AAATB 1235 C] (अपीलाथ/Appellant) (यथ/Respondent) आयकर अपील सं./ITA Nos.3353 & 3354 to 3358/Chny/2024 िनधारणवष/Assessment Years: 2015-16 & 2017-18 to 2021-22 & Cross-Objection No.42/Chny/2025 (in ITA No.3353/Chny/2…

Assisstant Commissioner of Income Tax, Chennai vs. Bannariamman Educational Trust, Coimbatore

ITA 3354/CHNY/2024[2017]Status: DisposedITAT Chennai14 Aug 2025

For Appellant: Mr.Vikram VijayaraghavanFor Respondent: Mr.Shiva Srinivasan, CIT/DR

Section 12ASection 132Section 133ASection 143(2)Section 153CSection 250

…आयकर अपीलीय अिधकरण, ‘बी’ यायपीठ, चेई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH: CHENNAI SHRI ABY T. VARKEY, JUDICIAL MEMBER AND SHRI JAGADISH, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.3310 to 3314/Chny/2024 िनधारणवष/Assessment Years: 2017-18 to 2021-22 M/s.Bannari Amman- Educational Trust, 1212, Trichy Road, Coimbatore-641 018. v. The ACIT, Central Circle-3(2), Chennai. [PAN: AAATB 1235 C] (अपीलाथ/Appellant) (यथ/Respondent) आयकर अपील सं./ITA Nos.3353 & 3354 to 3358/Chny/2024 िनधारणवष/Assessment Years: 2015-16 & 2017-18 to 2021-22 & Cross-Objection No.42/Chny/2025 (in ITA No.3353/Chny/20…

Assisstant Commissioner of Income Tax, Chennai vs. Bannariamman Educational Trust, Coimbatore

ITA 3353/CHNY/2024[2015]Status: DisposedITAT Chennai14 Aug 2025

Bench: Shri Aby T. Varkey & Shri Jagadishआयकर अपील सं./Ita Nos.3310 To 3314/Chny/2024 िनधारणवष/Assessment Years: 2017-18 To 2021-22 M/S.Bannari Amman- Educational Trust, 1212, Trichy Road, Coimbatore-641 018. V. The Acit, Central Circle-3(2), Chennai. [Pan: Aaatb 1235 C] (अपीलाथ/Appellant) (यथ/Respondent) आयकर अपील सं./Ita Nos.3353 & 3354 To 3358/Chny/2024 िनधारणवष/Assessment Years: 2015-16 & 2017-18 To 2021-22 & Cross-Objection No.42/Chny/2025 (In Ita No.3353/Chny/2024) िनधारणवष/Assessment Year: 2015-16 The Acit, Central Circle-3(2), Chennai. V. M/S.Bannari Amman- Educational Trust, 1212, Trichy Road, Coimbatore-641 018. [Pan: Aaatb 1235 C] (अपीलाथ/Appellant) (यथ/Respondent/Cross Objector) Assessee By : Mr.Vikram Vijayaraghavan, Advocate (Virtual)/Ld.Ar Department By : Mr.Shiva Srinivasan, Cit/Dr सुनवाईकतारीख/Date Of Hearing : 27.06.2025 घोषणाकतारीख /Date Of Pronouncement : 14.08.2025

For Appellant: Mr.Vikram VijayaraghavanFor Respondent: Mr.Shiva Srinivasan, CIT/DR

Section 12ASection 132Section 133ASection 143(2)Section 153CSection 250

…आयकर अपीलीय अधिकरण, ‘बी’ यायपीठ, चेई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH: CHENNAI श्री एबी टी. वक, याियक सदस्य एवं श्री जगदीश, लेखा सदस्य के समक्ष BEFORE SHRI ABY T. VARKEY, JUDICIAL MEMBER AND SHRI JAGADISH, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.3310 to 3314/Chny/2024 िनधारणवष/Assessment Years: 2017-18 to 2021-22 M/s.Bannari Amman- Educational Trust, 1212, Trichy Road, Coimbatore-641 018. v. The ACIT, Central Circle-3(2), Chennai. [PAN: AAATB 1235 C] (अपीलाथ/Appellant) (यथ/Respondent) आयकर अपील सं./ITA Nos.3353 & 3354 to 3358/Chny/2024 िनधारणवष/Assessment Years: 2015-16 & 2017-18 to 20…

Bannariamman Educational Trust, Coimbatore vs. ACIT Central Circle 3(2), Chennai

ITA 3314/CHNY/2024[2021-22]Status: DisposedITAT Chennai14 Aug 2025AY 2021-22

Bench: Shri Aby T. Varkey & Shri Jagadish

For Appellant: Mr.Vikram VijayaraghavanFor Respondent: Mr.Shiva Srinivasan, CIT/DR

Section 12ASection 132Section 133ASection 143(2)Section 153CSection 250

…आयकर अपीलीय अिधकरण, ‘बी’ यायपीठ, चेई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH: CHENNAI ी एबी टी. वक, ाियक सदएवं ी जगदीश, लेखा सद के सम BEFORE SHRI ABY T. VARKEY, JUDICIAL MEMBER AND SHRI JAGADISH, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.3310 to 3314/Chny/2024 िनधारणवष/Assessment Years: 2017-18 to 2021-22 M/s.Bannari Amman- Educational Trust, 1212, Trichy Road, Coimbatore-641 018. v. The ACIT, Central Circle-3(2), Chennai. [PAN: AAATB 1235 C] (अपीलाथ/Appellant) (यथ/Respondent) आयकर अपील सं./ITA Nos.3353 & 3354 to 3358/Chny/2024 िनधारणवष/Assessment Years: 2015-16 & 2017-18 to 2021-22 &…

Bannariamman Educational Trust, Coimbatore vs. ACIT Central Circle 3(2), Chennai

ITA 3313/CHNY/2024[2020-21]Status: DisposedITAT Chennai14 Aug 2025AY 2020-21

Bench: Shri Aby T. Varkey & Shri Jagadish

For Appellant: Mr.Vikram VijayaraghavanFor Respondent: Mr.Shiva Srinivasan, CIT/DR

Section 12ASection 132Section 133ASection 143(2)Section 153CSection 250

…आयकर अपीलीय अिधकरण, ‘बी’ यायपीठ, चेई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH: CHENNAI BEFORE SHRI ABY T. VARKEY, JUDICIAL MEMBER AND SHRI JAGADISH, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.3310 to 3314/Chny/2024 िनधारणवष/Assessment Years: 2017-18 to 2021-22 M/s.Bannari Amman- Educational Trust, 1212, Trichy Road, Coimbatore-641 018. v. The ACIT, Central Circle-3(2), Chennai. [PAN: AAATB 1235 C] (अपीलाथ/Appellant) (यथ/Respondent) आयकर अपील सं./ITA Nos.3353 & 3354 to 3358/Chny/2024 िनधारणवष/Assessment Years: 2015-16 & 2017-18 to 2021-22 & Cross-Objection No.42/Chny/2025…

Bannariamman Educational Trust, Coimbatore vs. ACIT Central Circle 3(2), Chennai

ITA 3311/CHNY/2024[2018-19]Status: DisposedITAT Chennai14 Aug 2025AY 2018-19

Bench: Shri Aby T. Varkey & Shri Jagadishआयकर अपील सं./Ita Nos.3310 To 3314/Chny/2024 िनधारणवष/Assessment Years: 2017-18 To 2021-22 M/S.Bannari Amman- Educational Trust, 1212, Trichy Road, Coimbatore-641 018. V. The Acit, Central Circle-3(2), Chennai. [Pan: Aaatb 1235 C] (अपीलाथ/Appellant) (यथ/Respondent) आयकर अपील सं./Ita Nos.3353 & 3354 To 3358/Chny/2024 िनधारणवष/Assessment Years: 2015-16 & 2017-18 To 2021-22 & Cross-Objection No.42/Chny/2025 (In Ita No.3353/Chny/2024) िनधारणवष/Assessment Year: 2015-16 The Acit, Central Circle-3(2), Chennai. V. M/S.Bannari Amman- Educational Trust, 1212, Trichy Road, Coimbatore-641 018. [Pan: Aaatb 1235 C] (अपीलाथ/Appellant) (यथ/Respondent/Cross Objector) Assessee By : Mr.Vikram Vijayaraghavan, Advocate (Virtual)/Ld.Ar Department By : Mr.Shiva Srinivasan, Cit/Dr सुनवाईकतारीख/Date Of Hearing : 27.06.2025 घोषणाकतारीख /Date Of Pronouncement : 14.08.2025

For Appellant: Mr.Vikram VijayaraghavanFor Respondent: Mr.Shiva Srinivasan, CIT/DR

Section 12ASection 132Section 133ASection 143(2)Section 153CSection 250

…आयकर अपीलीय अधिकरण, ‘बी’ यायपीठ, चेई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH: CHENNAI श्री एबी टी. वक, ाियक सदएवं श्री जगदीश, लेखा सद के सम BEFORE SHRI ABY T. VARKEY, JUDICIAL MEMBER AND SHRI JAGADISH, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.3310 to 3314/Chny/2024 िनधारणवष/Assessment Years: 2017-18 to 2021-22 M/s.Bannari Amman- Educational Trust, 1212, Trichy Road, Coimbatore-641 018. v. The ACIT, Central Circle-3(2), Chennai. [PAN: AAATB 1235 C] (अपीलाथ/Appellant) (यथ/Respondent) आयकर अपील सं./ITA Nos.3353 & 3354 to 3358/Chny/2024 िनधारणवष/Assessment Years: 2015-16 & 2017-18 to 2021-22 & Cross-Objection…

M/S. Eagle Traders & Logistics, Bellary vs. Deputy Commissioner of Income Tax, Central Circle- 2(3), Bangalore

Accordingly, the appeals filed by the assessee are allowed in above terms

ITA 237/BANG/2020[2011-12]Status: DisposedITAT Bangalore29 May 2025AY 2011-12

Bench: Shri. Laxmi Prasad Sahu & Shri. Keshav Dubey

For Appellant: Shri. Prashanth G S, CAFor Respondent: Ms. Neha Sahay, JCIT(DR)(ITAT), Bangalore

Section 132(1)(a)Section 132(2)Section 153ASection 153CSection 153DSection 292B

…of this arguments, the appellant has relied on the decision of the Apex Court in the case of PCIT vs. Abhisar Buildwell (P.) Ltd., 454 ITR 212 (SC) and the decision of the Hon’ble Karnataka High Court in the case of CIT v. IBC Knowledge Park (P.) Ltd. [(2016) 385 ITR 346], where it was held that the precondition for issuing notice under Section 153C is the existence of incriminating material that is found and seized during the course of a valid search and that such material must pertain to the assessee. It was further held that in the absence of such material, no valid proceedings under Section 153C can be initia…

CIT v. IBC Knowledge Park (P.) Ltd.

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Judgments citing CIT v. IBC Knowledge Park (P.) Ltd.

The Pr Commissioner of Income Tax vs. Shri Ramesh Ramachandra Rao

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Gopal Shashidhara, Bangalore vs. DCIT, Central Circle-1(4), Bangalore

Gopal Shashidhara, Bangalore vs. DCIT, Central Circle-1(4), Bengaluru

Gopal Shashidhara, Bangalore vs. DCIT, Central Circle-1(4), Bangalore

Gopal Shashidhara, Bangalore vs. DCIT, Central Circle-1(4), Bengaluru

Gopal Shashidhara, Bangalore vs. DCIT, Central Circle-1(4), Bangalaore

Gopal Shashidhara, Bangalore vs. DCIT, Central Circle-1(4), Bangalore

Ramamurthy Praveen Chandra, Bengaluru vs. Deputy Commissioner of Income Tax, Central Circle-2(2), Bengaluru

Ramamurthy Praveen Chandra, Bengaluru vs. Deputy Commissioner of Income Tax, Central Circle-2(2), Bengaluru

Ramamurthy Praveen Chandra, Bengaluru vs. Deputy Commissioner of Income Tax, Central Circle-2(2), Bengaluru

Ramamurthy Praveen Chandra, Bengaluru vs. Deputy Commissioner of Income Tax, Central Circle-2(2), Bengaluru

Assisstant Commissioner of Income Tax, Chennai vs. Bannariamman Educational Trust, Coimbatore

Assisstant Commissioner of Income Tax, Chennai vs. Bannariamman Educational Trust, Coimbatore

Assisstant Commissioner of Income Tax, Chennai vs. Bannariamman Educational Trust, Coimbatore

Assisstant Commissioner of Income Tax, Chennai vs. Bannariamman Educational Trust, Coimbatore

Bannariamman Educational Trust, Coimbatore vs. ACIT Central Circle 3(2), Chennai

Bannariamman Educational Trust, Coimbatore vs. ACIT Central Circle 3(2), Chennai

Bannariamman Educational Trust, Coimbatore vs. ACIT Central Circle 3(2), Chennai

M/S. Eagle Traders & Logistics, Bellary vs. Deputy Commissioner of Income Tax, Central Circle- 2(3), Bangalore