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)

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 236/BANG/2020[2010-11]Status: DisposedITAT Bangalore29 May 2025AY 2010-11

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…

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

ITA 235/BANG/2020[2009-10]Status: DisposedITAT Bangalore29 May 2025AY 2009-10

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…

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 234/BANG/2020[2008-09]Status: DisposedITAT Bangalore29 May 2025AY 2008-09

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…

ACIT Circle 1 & Tps, Mangaluru vs. M/S Rohan Corporation India Pvt. Ltd, Mangaluru

In the result, the appeal filed by the revenue is hereby dismissed

ITA 2330/BANG/2024[2015-16]Status: DisposedITAT Bangalore16 May 2025AY 2015-16

Bench: Shri Waseem Ahmed & Shri Keshav Dubey

For Appellant: Smt. Sheetal Borker, AdvocateFor Respondent: Shri Subramanian, JCIT (DR)

Section 34

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, BANGALORE BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER ITA Nos. 2329 & 2330/Bang/2024 Assessment Years: 2014-15 & 2015-16 The Asst. Commissioner of Income Tax, Vs. M/s Rohan Corporation India Circle – 1(1) & TPS, Pvt. Ltd., 3-T-19/6(1), Mangaluru. Rohan Corporation, Near Capitanio, Pumpwell, Mangalore – 575 002. APPELLANT RESPONDENT Assessee by : Smt. Sheetal Borker, Advocate Revenue by : Shri Subramanian, JCIT (DR) Date of hearing : 13.05.2025 Date of Pronouncement : 15.05.2025 O R D E R PER Bench These appeals filed by…

ACIT Circle 1(1) & Tps, Mangaluru vs. M/S Rohan Corporation India Pvt. Ltd., Mangaluru

In the result, the appeal filed by the revenue is hereby dismissed

ITA 2329/BANG/2024[2014-15]Status: DisposedITAT Bangalore15 May 2025AY 2014-15

Bench: Shri Waseem Ahmed & Shri Keshav Dubey

For Appellant: Smt. Sheetal Borker, AdvocateFor Respondent: Shri Subramanian, JCIT (DR)

Section 34

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, BANGALORE BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER ITA Nos. 2329 & 2330/Bang/2024 Assessment Years: 2014-15 & 2015-16 The Asst. Commissioner of Income Tax, Vs. M/s Rohan Corporation India Circle – 1(1) & TPS, Pvt. Ltd., 3-T-19/6(1), Mangaluru. Rohan Corporation, Near Capitanio, Pumpwell, Mangalore – 575 002. APPELLANT RESPONDENT Assessee by : Smt. Sheetal Borker, Advocate Revenue by : Shri Subramanian, JCIT (DR) Date of hearing : 13.05.2025 Date of Pronouncement : 15.05.2025 O R D E R PER Bench These appeals filed by…

DCIT, Central Circle-26, New Delhi vs. Anurag Dalmia, New Delhi

In the result, miscellaneous application of the Revenue is

ITA 6538/DEL/2017[2008-09]Status: DisposedITAT Delhi30 Apr 2025AY 2008-09

Bench: Shri Challa Nagendra Prasad & Shri M Balaganeshma No. 140/Del/2020 (In I.T.A No.6538/Del/2017) िनधा"रणवष"/Assessment Year: 2008-09 बनाम Dcit, Anurag Dalmia, 2Nd Floor, Indraprakash Building-21, Central Circle-26, Vs. Room No.323, Ara Centre, Barakhamba Road, New Delhi. Jhandewalan Extn., New Delhi.

Section 143(1)Section 143(2)Section 143(3)Section 153A

…dgment of the Hon'ble Delhi High Court has been followed in several judgments not only by the Hon'ble Delhi High Court but also by other Hon'ble High Court like, Pr. CIT vs. Somaya Construction Pvt. Ltd. 387 ITR 529 (Guj), CIT vs. IBC Knowledge Park Pvt. Ltd. 385 ITR 346 (Kar) and CIT vs. Gurinder Singh Bawa reported in 386 ITR 483. In the latest judgment the Hon'ble Delhi High Court in Pr. CIT vs. Meeta Gutgutia, their Lordships reiterated the same principle after discussing and analyzing catena of decisions including that of Anil Kumar Bhatia (supra) and 8 MA.No.140/Del/2020 & ITA No.6538/Del/2017 Dayawanti G…

The Principal Commissioner of Income Tax and Anr vs. Rohit Karan Jain

ITA/5/2023HC Gauhati12 Mar 2025

Bench: HONOURABLE THE CHIEF JUSTICE,HONOURABLE MR. JUSTICE KAUSHIK GOSWAMI

Section 131Section 132Section 132(4)Section 139(1)Section 153A

…Page No.# 1/22 GAHC010031852023 2025:GAU-AS:2649-DB THE GAUHATI HIGH COURT (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH) Case No. : ITA/5/2023 1.THE PRINCIPAL COMMISSIONER OF INCOME TAX, OFFICE OF THE PRINCIPAL COMMISSIONER OF INCOME TAX, AAYAKAR BHAWAN, G.S. ROAD, GUWAHATI- 781005. 2: THE ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-1, GUWAHATI, OFFICE OF THE ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-1, AAYAKAR BHAWAN, G.S. ROAD, GUWAHATI- 781005. … .. Appellants -VERSUS - ROHIT KARAN JAIN, 402, 4TH FLOOR, RAHEJA H…

Deputy Commissioner of Income Tax Central Circle-2 Ludhiana, Ludhiana vs. Amarjit Singh, Bathinda

In the result, Cross Objections of the assessee

ITA 774/CHANDI/2023[2019-20]Status: DisposedITAT Chandigarh06 Mar 2025AY 2019-20

Bench: Shri Rajpal Yadav & Shri Krinwant Sahay

For Appellant: Shri Pankaj Bhalla, CAFor Respondent: Shri Rohit Sharma, CIT DR

Section 115BSection 143(3)Section 153ASection 153CSection 250Section 253Section 68

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ, च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, ‘A’ CHANDIGARH BEFORE SHRI RAJPAL YADAV, VICE PRESIDENT AND SHRI KRINWANT SAHAY, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No. 774/CHD/2023 "नधा"रण वष" / Assessment Year: 2019-20 The DCIT, Shri Amarjit Singh, Central Circle-2, Vs 76, Green Avenue, Ludhiana. Improvement Trust Colony, Opp. Rose Garden, Bathinda. "थायी लेखा सं./PAN NO: AJNPS6631H अपीलाथ"/Appellant ""यथ"/Respondent & C.O. No. 07/CHD/2024 in आयकर अपील सं./ ITA No. 774/CHD/2023 "नधा"रण वष" / Assessment Year: 2019-20 Shri Amarjit Singh, The DCIT, 76, Gree…

Neelaraj Vinoth, Perambalur vs. ACIT, CC-2, Trichy

In the result, the appeal of the revenue is dismissed and the CO filed by the assessee is dismissed

ITA 2119/CHNY/2024[2017-18]Status: DisposedITAT Chennai18 Feb 2025AY 2017-18

Bench: Shri George George K, Hon’Ble & Shri S.R. Raghunatha, Hon’Bleआयकर अपील सं./Ita No.: 1982/Chny/2024 & C.O.No. 60/Chny/2024 िनधा"रण वष" / Assessment Year: 2017-18 Assistant Commissioner Of Neelaraj Vinoth, Income Tax, V. 274-C, Thuraiyur Road, Central Circle -2, Perambalur – 621 212, Trichy. Tamilnadu. [Pan: Ajupv-3588-M] (अपीलाथ"/Appellant) (Respondent/Cross Objector) आयकर अपील सं./Ita No.: 2119/Chny/2024 िनधा"रण वष" / Assessment Year: 2017-18 Neelaraj Vinoth, Assistant Commissioner Of 274-C, Thuraiyur Road, V. Income Tax, Perambalur – 621 212, Central Circle -2, Tamilnadu. Trichy. [Pan: Ajupv-3588-M] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri. G. Baskar, Advocate &For Respondent: Shri. R. Clement Ramesh Kumar, CIT

Section 143(3)Section 153CSection 153DSection 154Section 234A

…the satisfaction note must have a live nexus with the reasoning of the AO that the same will have a bearing on the determination of the income of the assessee. This has been held by the Hon'ble Karnataka High Court in CIT v. IBC Knowledge Park (P) Ltd. [2016] 385 ITR 346 (Karnataka); “Materials such as books of accounts, documents or valuable assets found during a search should belong to a third party which would lead to an inference of undisclosed income of such third party. Such an inference should be recorded by the Assessing Officer having jurisdiction over the searched persons and communicated to the Assessi…

Assistant Commissioner of Income Tax, Central Circle-2, Trichy vs. Neelaraj Vinoth, Perambalur

ITA 1982/CHNY/2024[2017-18]Status: DisposedITAT Chennai18 Feb 2025AY 2017-18

Bench: Shri George George K, Hon'Ble & Shri S.R. Raghunatha, Hon'Bleआयकर अपील सं./Ita No.: 1982/Chny/2024 & C.O.No. 60/Chny/2024 निर्धारण वर्ष / Assessment Year: 2017-18 Assistant Commissioner Of Income Tax, Central Circle -2, Trichy. (अपीलार्थी/Appellant) V. Neelaraj Vinoth, 274-C, Thuraiyur Road, Perambalur – 621 212, Tamilnadu. [Pan: Ajupv-3588-M] (Respondent/Cross Objector) आयकर अपील सं./Ita No.: 2119/Chny/2024 निर्धारण वर्ष / Assessment Year: 2017-18 Neelaraj Vinoth, 274-C, Thuraiyur Road, Perambalur – 621 212, Tamilnadu. [Pan: Ajupv-3588-M] (अपीलार्थी/Appellant) V. Assistant Commissioner Of Income Tax, Central Circle -2, Trichy. (प्रत्यर्थी/Respondent) Assessee By : Shri. G. Baskar, Advocate & Shri. P.M. Kathir, Advocate Department By : Shri. R. Clement Ramesh Kumar, Cit सुनवाई की तारीख/Date Of Hearing : 06.02.2025 घोषणा की तारीख/Date Of Pronouncement : 18.02.2025 आदेश / Order Per S.R.Raghunatha, Am: :-2-:

For Appellant: Shri. G. Baskar, Advocate &For Respondent: Shri. R. Clement Ramesh Kumar, CIT

Section 143(3)Section 153CSection 153DSection 154Section 234A

…the satisfaction note must have a live nexus with the reasoning of the AO that the same will have a bearing on the determination of the income of the assessee. This has been held by the Hon'ble Karnataka High Court in CIT v. IBC Knowledge Park (P) Ltd. [2016] 385 ITR 346 (Karnataka); "Materials such as books of accounts, documents or valuable assets found during a search should belong to a third party which would lead to an inference of undisclosed income of such third party. Such an inference should be recorded by the Assessing Officer having jurisdiction over the searched persons and communicated to the Assessi…

Deputy Commissioner of Income-Tax, Central Circle-2(3), Benglauru vs. Shri Kempareddy Govindraju, Domlur, Bengaluru

In the result the appeals of the assessee in ITA No’s 1022 to 1024/ Bang/ 2024, for the Assessment Years 2014-15, 2015-16 and 2016-17 are allowed and the appeals of the Revenue in ITA Nos

ITA 1291/BANG/2024[2015-16]Status: DisposedITAT Bangalore31 Jan 2025AY 2015-16

Bench: Shri Laxmi Prasad Sahu & Shri Soundarajan K

For Appellant: Shri. V. Chandrasekhar, ARFor Respondent: Shri. Sridhar E, CIT(DR)(ITAT), Bangalore

Section 131(1)Section 132Section 132(1)Section 143(3)Section 153ASection 250

…this ground that addition cannot be made in the absence of incriminating material in Assessment Year which does not abate. The learned CIT(A) has not duly considered the decisions of the jurisdictional High Court in the case of IBC Knowledge Park reported in 385 ITR 346, in the case of Lancy Constructions in ITA No.528/2014, Order dated 15.12.2015 and in the decision of the Hon’ble Delhi High Court in the case of Kabul Chawla reported in 380 ITR 573 which decisions were relied upon by the assessee in the first appellate proceedings before him. During the course of hearing, the learned Counsel has also relied on…

Prl., Commissioner of Income Tax-3 vs. M/S I B C Knowledge Park Pvt Ltd

The appeal is dismissed as the

ITA/721/2023HC Karnataka09 Dec 2024

Bench: V KAMESWAR RAO,S RACHAIAH

Section 158BSection 260

…antial question of law is whether Section 153(c) of the Act could be invoked when no incriminating material is found during the search. 5. Mr. Sanmathi, do not contest that, the issue in hand is covered by the judgment of this Court reported in (2016) 385 ITR 346, which aspect has been noted by the Tribunal in paragraph Nos.9 and 10 of the impugned order. 6. For parity of reasons, the appeal is dismissed as the substantial questions of law raise are without merit against the appellants-revenue and in favour of the respondent/assessee. 7. No costs. - 9 - NC: 2024:KHC:50758-DB ITA…

DCIT, CC-1(3), Kolkata vs. Disha Realcon Pvt. Ltd., Kolkata

In the result, all the captioned appeals of the revenue are dismissed and the Cross Objection of the assessee is allowed

ITA 900/KOL/2024[2014-15]Status: DisposedITAT Kolkata18 Oct 2024AY 2014-15

Bench: Shri Sanjay Garg & Shri Rakesh Mishra

For Appellant: Shri A. K. Tulsiyan, FCAFor Respondent: Shri A. Kundu, CIT, DR

Section 132Section 268A

…Court in Pro CIT v. Soumya Construction (P.) Ltd. [2016J 387 ITR 529/[2017] 81 taxmann.com 292 (Guj.); Pr. CIT v. Devangi alias Rupa [Tax Appeal Nos. 54, 55 to 57 of 2017, dated 2-2-2017]; the Karnataka High Court in CIT v. IBC Knowledge Park (P.) Ltd. [2016] 385 ITR 346/69 taxmann.com 108 (kar.); the Kolkata High Court in Pr. CIT v. Salasar Stock Broking Ltd. [GA No. 1929 of 2016, dated 24-8-2016] and the Bombay High Court in CIT v. Gurinder Singh Bawa [2016] 386 ITR 483/[2017] 79 taxmann.com 398. In Meeta Gutgutia (supra) the entire gamut of the case law had been analysed and the legal position was reiterated t…

DCIT, CC-1(3), Kolkata vs. Samriddhi Metals Pvt. Ltd., Kolkata

In the result, all the captioned appeals of the revenue are dismissed and the Cross Objection of the assessee is allowed

ITA 899/KOL/2024[2019-20]Status: DisposedITAT Kolkata18 Oct 2024AY 2019-20

Bench: Shri Sanjay Garg & Shri Rakesh Mishra

For Appellant: Shri A. K. Tulsiyan, FCAFor Respondent: Shri A. Kundu, CIT, DR

Section 132Section 268A

…Court in Pro CIT v. Soumya Construction (P.) Ltd. [2016J 387 ITR 529/[2017] 81 taxmann.com 292 (Guj.); Pr. CIT v. Devangi alias Rupa [Tax Appeal Nos. 54, 55 to 57 of 2017, dated 2-2-2017]; the Karnataka High Court in CIT v. IBC Knowledge Park (P.) Ltd. [2016] 385 ITR 346/69 taxmann.com 108 (kar.); the Kolkata High Court in Pr. CIT v. Salasar Stock Broking Ltd. [GA No. 1929 of 2016, dated 24-8-2016] and the Bombay High Court in CIT v. Gurinder Singh Bawa [2016] 386 ITR 483/[2017] 79 taxmann.com 398. In Meeta Gutgutia (supra) the entire gamut of the case law had been analysed and the legal position was reiterated t…

DCIT, CC-1(3), Kolkata vs. Samriddhi Metals Pvt. Ltd., Kolkata

In the result, all the captioned appeals of the revenue are dismissed and the Cross Objection of the assessee is allowed

ITA 898/KOL/2024[2017-18]Status: DisposedITAT Kolkata18 Oct 2024AY 2017-18

Bench: Shri Sanjay Garg & Shri Rakesh Mishra

For Appellant: Shri A. K. Tulsiyan, FCAFor Respondent: Shri A. Kundu, CIT, DR

Section 132Section 268A

…Court in Pro CIT v. Soumya Construction (P.) Ltd. [2016J 387 ITR 529/[2017] 81 taxmann.com 292 (Guj.); Pr. CIT v. Devangi alias Rupa [Tax Appeal Nos. 54, 55 to 57 of 2017, dated 2-2-2017]; the Karnataka High Court in CIT v. IBC Knowledge Park (P.) Ltd. [2016] 385 ITR 346/69 taxmann.com 108 (kar.); the Kolkata High Court in Pr. CIT v. Salasar Stock Broking Ltd. [GA No. 1929 of 2016, dated 24-8-2016] and the Bombay High Court in CIT v. Gurinder Singh Bawa [2016] 386 ITR 483/[2017] 79 taxmann.com 398. In Meeta Gutgutia (supra) the entire gamut of the case law had been analysed and the legal position was reiterated t…

DCIT, CC-1(3), Kolkata vs. Samriddhi Metals Pvt. Ltd., Kolkata

In the result, all the captioned appeals of the revenue are dismissed and the Cross Objection of the assessee is allowed

ITA 897/KOL/2024[2015-16]Status: DisposedITAT Kolkata18 Oct 2024AY 2015-16

Bench: Shri Sanjay Garg & Shri Rakesh Mishra

For Appellant: Shri A. K. Tulsiyan, FCAFor Respondent: Shri A. Kundu, CIT, DR

Section 132Section 268A

…Court in Pro CIT v. Soumya Construction (P.) Ltd. [2016J 387 ITR 529/[2017] 81 taxmann.com 292 (Guj.); Pr. CIT v. Devangi alias Rupa [Tax Appeal Nos. 54, 55 to 57 of 2017, dated 2-2-2017]; the Karnataka High Court in CIT v. IBC Knowledge Park (P.) Ltd. [2016] 385 ITR 346/69 taxmann.com 108 (kar.); the Kolkata High Court in Pr. CIT v. Salasar Stock Broking Ltd. [GA No. 1929 of 2016, dated 24-8-2016] and the Bombay High Court in CIT v. Gurinder Singh Bawa [2016] 386 ITR 483/[2017] 79 taxmann.com 398. In Meeta Gutgutia (supra) the entire gamut of the case law had been analysed and the legal position was reiterated t…

DCIT, CC-1(3), Kolkata vs. Samriddhi Metals Pvt. Ltd., Kolkata

In the result, all the captioned appeals of the revenue are dismissed and the Cross Objection of the assessee is allowed

ITA 896/KOL/2024[2014-15]Status: DisposedITAT Kolkata18 Oct 2024AY 2014-15

Bench: Shri Sanjay Garg & Shri Rakesh Mishra

For Appellant: Shri A. K. Tulsiyan, FCAFor Respondent: Shri A. Kundu, CIT, DR

Section 132Section 268A

…Court in Pro CIT v. Soumya Construction (P.) Ltd. [2016J 387 ITR 529/[2017] 81 taxmann.com 292 (Guj.); Pr. CIT v. Devangi alias Rupa [Tax Appeal Nos. 54, 55 to 57 of 2017, dated 2-2-2017]; the Karnataka High Court in CIT v. IBC Knowledge Park (P.) Ltd. [2016] 385 ITR 346/69 taxmann.com 108 (kar.); the Kolkata High Court in Pr. CIT v. Salasar Stock Broking Ltd. [GA No. 1929 of 2016, dated 24-8-2016] and the Bombay High Court in CIT v. Gurinder Singh Bawa [2016] 386 ITR 483/[2017] 79 taxmann.com 398. In Meeta Gutgutia (supra) the entire gamut of the case law had been analysed and the legal position was reiterated t…

DCIT, CC-1(3), Kolkata vs. Praful Enterprises Pvt. Ltd., Kolkata

In the result, all the captioned appeals of the revenue are dismissed and the Cross Objection of the assessee is allowed

ITA 894/KOL/2024[2013-14]Status: DisposedITAT Kolkata18 Oct 2024AY 2013-14

Bench: Shri Sanjay Garg & Shri Rakesh Mishra

For Appellant: Shri A. K. Tulsiyan, FCAFor Respondent: Shri A. Kundu, CIT, DR

Section 132Section 268A

…Court in Pro CIT v. Soumya Construction (P.) Ltd. [2016J 387 ITR 529/[2017] 81 taxmann.com 292 (Guj.); Pr. CIT v. Devangi alias Rupa [Tax Appeal Nos. 54, 55 to 57 of 2017, dated 2-2-2017]; the Karnataka High Court in CIT v. IBC Knowledge Park (P.) Ltd. [2016] 385 ITR 346/69 taxmann.com 108 (kar.); the Kolkata High Court in Pr. CIT v. Salasar Stock Broking Ltd. [GA No. 1929 of 2016, dated 24-8-2016] and the Bombay High Court in CIT v. Gurinder Singh Bawa [2016] 386 ITR 483/[2017] 79 taxmann.com 398. In Meeta Gutgutia (supra) the entire gamut of the case law had been analysed and the legal position was reiterated t…

DCIT, CC-1(3), Kolkata vs. Sumangal Dealmark Pvt. Ltd., Kolkata

In the result, all the captioned appeals of the revenue are dismissed and the Cross Objection of the assessee is allowed

ITA 891/KOL/2024[2017-18]Status: DisposedITAT Kolkata18 Oct 2024AY 2017-18

Bench: Shri Sanjay Garg & Shri Rakesh Mishra

For Appellant: Shri A. K. Tulsiyan, FCAFor Respondent: Shri A. Kundu, CIT, DR

Section 132Section 268A

…Court in Pro CIT v. Soumya Construction (P.) Ltd. [2016J 387 ITR 529/[2017] 81 taxmann.com 292 (Guj.); Pr. CIT v. Devangi alias Rupa [Tax Appeal Nos. 54, 55 to 57 of 2017, dated 2-2-2017]; the Karnataka High Court in CIT v. IBC Knowledge Park (P.) Ltd. [2016] 385 ITR 346/69 taxmann.com 108 (kar.); the Kolkata High Court in Pr. CIT v. Salasar Stock Broking Ltd. [GA No. 1929 of 2016, dated 24-8-2016] and the Bombay High Court in CIT v. Gurinder Singh Bawa [2016] 386 ITR 483/[2017] 79 taxmann.com 398. In Meeta Gutgutia (supra) the entire gamut of the case law had been analysed and the legal position was reiterated t…

DCIT, CC-1(3), Kolkata vs. Sumangal Dealmark Pvt. Ltd., Kolkata

In the result, all the captioned appeals of the revenue are dismissed and the Cross Objection of the assessee is allowed

ITA 890/KOL/2024[2016-17]Status: DisposedITAT Kolkata18 Oct 2024AY 2016-17

Bench: Shri Sanjay Garg & Shri Rakesh Mishra

For Appellant: Shri A. K. Tulsiyan, FCAFor Respondent: Shri A. Kundu, CIT, DR

Section 132Section 268A

…Court in Pro CIT v. Soumya Construction (P.) Ltd. [2016J 387 ITR 529/[2017] 81 taxmann.com 292 (Guj.); Pr. CIT v. Devangi alias Rupa [Tax Appeal Nos. 54, 55 to 57 of 2017, dated 2-2-2017]; the Karnataka High Court in CIT v. IBC Knowledge Park (P.) Ltd. [2016] 385 ITR 346/69 taxmann.com 108 (kar.); the Kolkata High Court in Pr. CIT v. Salasar Stock Broking Ltd. [GA No. 1929 of 2016, dated 24-8-2016] and the Bombay High Court in CIT v. Gurinder Singh Bawa [2016] 386 ITR 483/[2017] 79 taxmann.com 398. In Meeta Gutgutia (supra) the entire gamut of the case law had been analysed and the legal position was reiterated t…

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

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

Also referred to as

Also reported as

Sections most often in play

Issues it is cited on

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

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

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

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

ACIT Circle 1 & Tps, Mangaluru vs. M/S Rohan Corporation India Pvt. Ltd, Mangaluru

ACIT Circle 1(1) & Tps, Mangaluru vs. M/S Rohan Corporation India Pvt. Ltd., Mangaluru

DCIT, Central Circle-26, New Delhi vs. Anurag Dalmia, New Delhi

The Principal Commissioner of Income Tax and Anr vs. Rohit Karan Jain

Deputy Commissioner of Income Tax Central Circle-2 Ludhiana, Ludhiana vs. Amarjit Singh, Bathinda

Neelaraj Vinoth, Perambalur vs. ACIT, CC-2, Trichy

Assistant Commissioner of Income Tax, Central Circle-2, Trichy vs. Neelaraj Vinoth, Perambalur

Deputy Commissioner of Income-Tax, Central Circle-2(3), Benglauru vs. Shri Kempareddy Govindraju, Domlur, Bengaluru

Prl., Commissioner of Income Tax-3 vs. M/S I B C Knowledge Park Pvt Ltd

DCIT, CC-1(3), Kolkata vs. Disha Realcon Pvt. Ltd., Kolkata

DCIT, CC-1(3), Kolkata vs. Samriddhi Metals Pvt. Ltd., Kolkata

DCIT, CC-1(3), Kolkata vs. Samriddhi Metals Pvt. Ltd., Kolkata

DCIT, CC-1(3), Kolkata vs. Samriddhi Metals Pvt. Ltd., Kolkata

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