CIT v. Lawrence D’Souza

203 Taxmann 200High Court2011#15263 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2015 to 2022.

Judgments citing CIT v. Lawrence D’Souza

M/S. Deepali Company Privae Limited, Bangalore vs. Income Tax Officer, Ward- 2(1)(2), Bangalore

In the result, the appeal filed by assessee stands dismissed

ITA 585/BANG/2020[2016-17]Status: DisposedITAT Bangalore21 Jun 2022AY 2016-17

Bench: Shri. Chandra Poojari & Smt. Beena Pillaiassessment Year : 2016-17 M/S. C. Krishniah Chetty & Co. Pvt. Ltd., The Income Tax (Earlier Known As :Deepali Co. Officer, Pvt. Ltd.) Ward – 2 (1)(2), 35, Commercial Street, Bangalore. Bangalore – 560 001. Vs. Pan: Aaacd5120H Appellant Respondent : Shri Narendra Sharma, Assessee By Advocate : Smt. Priyadarshini Revenue By Basaganni, Addl. Cit (Dr) Date Of Hearing : 01-06-2022 Date Of Pronouncement : 21-06-2022 Order Per Beena Pillaipresent Appeal Is Filed By Assessee Against Order Dated 03.0.2020 Passed By Ld.Cit(A)-2, Bangalore For A.Y. 2016-17 On The Following Grounds Of Appeal: “1.1 On The Facts & Circumstances Of The Case, The Learned Commissioner Of Income Tax Erred In Not Allowing Business Loss For The Year Of Rs. 114,66.766/- On The Ground That The Business Of The Assessee Company Is Closed & There Are No Receipts From Operation Of Business.

For Respondent: Shri Narendra Sharma

Section 143(2)Section 24Section 72

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH : BANGALORE BEFORE SHRI. CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessment Year : 2016-17 M/s. C. Krishniah Chetty & Co. Pvt. Ltd., The Income Tax (Earlier known as :Deepali Co. Officer, Pvt. Ltd.) Ward – 2 (1)(2), 35, Commercial Street, Bangalore. Bangalore – 560 001. Vs. PAN: AAACD5120H APPELLANT RESPONDENT : Shri Narendra Sharma, Assessee by Advocate : Smt. Priyadarshini Revenue by Basaganni, Addl. CIT (DR) Date of Hearing : 01-06-2022 Date of Pronouncement : 21-06-2022 ORDER PER BEENA PILLAI, JUDICIAL MEMBER Present appeal is fi…

M/S Maya Ventures Private Limited vs. The Assistant Commissioner of Income Tax-4(1)(2)

The appeal is allowed

ITA/136/2018HC Karnataka18 Feb 2021

Bench: SATISH CHANDRA SHARMA,V SRISHANANDA

Section 143(1)Section 143(3)Section 260

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 18TH DAY OF FEBRUARY, 2021 PRESENT THE HON’BLE MR. JUSTICE SATISH CHANDRA SHARMA AND THE HON’BLE MR. JUSTICE V. SRISHANANDA I.T.A. NO. 136/2018 BETWEEN: M/S. MAYA VENTURES PRIVATE LIMITED REP. BY ITS MANAGING DIRECTOR, SRI.M.N. KARTHIK, #19 & 19/1, 3RD FLOOR, SOUTH END ROAD, BASAVANAGUDI, BENGALURU – 560 004 PAN NO. AAECEM1257G .... APPELLANT (BY SRI. A. SHANKAR, SENIOR ADVOCATE FOR SRI. M. LAVA, ADVOCATE) AND: THE ASSISTANT COMMISSIONER OF INCOME TAX – 4(1)(2), BMTC BUILDING, 6TH BLOCK, K…

M/S. Safina Hotels Private Limited, Bangalore vs. Deputy Commissioner of Income Tax, Circle- 6(1)(1), Bangalore

In the result, the appeal of the assessee is allowed

ITA 2512/BANG/2019[2016-17]Status: DisposedITAT Bangalore09 Nov 2020AY 2016-17

Bench: Shri N.V. Vasudevan & Shri Chandra Poojarim/S. Safina Hotels Pvt. Ltd., 84/85, Safina Plaza, Infantry Road, Bangalore-560 001 ….Appellant Pan Aaccs 5146G Vs. Dy. Commissioner Of Income Tax, Circle 6(1)(1), Bangalore. ……Respondent. Assessee By: Shri Tata Krishna, Advocate. Revenue By: Shri Kannan Narayanan, Jcit(D.R)

For Appellant: Shri Tata Krishna, AdvocateFor Respondent: Shri Kannan Narayanan, JCIT(D.R)

Section 143(2)Section 143(3)Section 32Section 37

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “ A ” BENCH: BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER M/s. Safina Hotels Pvt. Ltd., 84/85, Safina Plaza, Infantry Road, Bangalore-560 001 ….Appellant PAN AACCS 5146G Vs. Dy. Commissioner of Income Tax, Circle 6(1)(1), Bangalore. ……Respondent. Assessee By: Shri Tata Krishna, Advocate. Revenue By: Shri Kannan Narayanan, JCIT(D.R) Date of Hearing : 04.11.2020. Date of Pronouncement : 09.11.2020. O R D E R PER SHRI CHANDRA POOJARI, A.M. : This appeal filed by the assessee is directed against the order of…

M/S Hma Data Systems Pvt Ltd, Bangalore vs. Deputy Commissioner of Income Tax Circle-11(4), Bangalore

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

ITA 776/BANG/2019[2010-11]Status: DisposedITAT Bangalore28 Oct 2020AY 2010-11

Bench: Shri N.V. Vasudevan & Shri A K Garodiaassessment Year: 2010-11

For Appellant: Shri V. Narendra Sharma, AdvocateFor Respondent: Smt. R. Premi, Jt.CIT(DR)(ITAT), Bengaluru

Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI A K GARODIA, ACCOUNTANT MEMBER Assessment year: 2010-11 HMA Data Systems (P) Ltd., Vs. The Deputy Commissioner G-1, RIO Grande, of Income Tax, No.7/3, Bruton Road, Circle 11(4), Bengaluru – 560 001. Bengaluru. PAN: AAACH 3508D APPELLANT RESPONDENT Appellant by : Shri V. Narendra Sharma, Advocate Respondent by : Smt. R. Premi, Jt.CIT(DR)(ITAT), Bengaluru. Date of hearing : 22.10.2020 Date of Pronouncement : 28.10.2020 O R D E R Per N.V. Vasudevan, Vice President This appeal by the assessee is agains…

Deputy Commissioner of Income Tax, Circle-7(1)(1), Bangalore vs. M/S. the Hutti Gold Mines Company Ltd, Bangalore

In the result, the appeal by the revenue is dismissed

ITA 1339/BANG/2017[2010-11]Status: DisposedITAT Bangalore31 Aug 2020AY 2010-11

Bench: Shri N.V. Vasudevan & Shri B R Baskaranassessment Year: 2010-11

For Appellant: Shri Muzaffar Hussain, CIT(DR)(ITAT), BengaluruFor Respondent: Shri Narendra Sharma, Advocate

Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI B R BASKARAN, ACCOUNTANT MEMBER Assessment year: 2010-11 The Deputy Commissioner Vs. The Hutti Gold Mines of Income Tax, Company Ltd., 3rd Floor, KHB Shopping Circle 7(1)(1), Bangalore. Complex, National Games Village, Koramangala, Bangalore – 560 047. PAN: AABCT 4338C APPELLANT RESPONDENT Appellant by : Shri Muzaffar Hussain, CIT(DR)(ITAT), Bengaluru. Respondent by : Shri Narendra Sharma, Advocate Date of hearing : 13.08.2020 Date of Pronouncement : 31.08.2020 O R D E R Per N.V. Vasudevan, Vice Pres…

M/S. Karnataka Instrade Corporation Limited vs. The Assistant Commissioner of Income Tax

The appeal is allowed in part

ITA/339/2009HC Karnataka09 Oct 2015

Bench: B.MANOHAR,VINEET SARAN

Section 144Section 145Section 260

…come, to perfect the title to the properties the expenditure incurred are allowable deductions against the balances written back 24 of Rs.34,01,644/-, which is assessable as business income. This Court in a judgment reported in (2011) 203 Taxmann 200 (Kar) (Commissioner of Income- Tax, Bangalore V/S Lawrence D’souza) held that though the business was stopped in the year 1994, the expenses are incurred in connection with the business. This Court allowed the deduction holding that the expenses are continued to be incurred in connection with the business, until it is sold. The Tribun…