What is CIT v. Odeon Builders Pvt. ltd. authority for?

Income tax additions cannot be sustained merely on the basis of uncorroborated statements or allegations. The Revenue must bring on record sufficient material and allow the assessee to produce evidence to prove such additions.

How many judgments cite CIT v. Odeon Builders Pvt. ltd.?

408 judgments on BharatTax cite CIT v. Odeon Builders Pvt. ltd. (418 ITR 315), spanning 2018 to 2026.

Which sections of the Income Tax Act does CIT v. Odeon Builders Pvt. ltd. come up under?

It is most often cited in judgments turning on Section 153C, Section 132, Section 132(4), Section 143(3), Section 69, Section 147.

CIT v. Odeon Builders Pvt. ltd. (418 ITR 315)

Deputy Commissioner of Income Tax, Central Circle, Kollam vs. Vrindavan Builders Private Limited, Pathanamthitta

In the result, the appeals filed by the assessee for assessment years 2012-13 to 2017-18 are allowed and the appeals filed by Revenue for assessment years 2013-14 to 2017-18 are dismissed

ITA 734/COCH/2024[2015-16]Status: DisposedITAT Cochin09 Jun 2025AY 2015-16

Bench: Shri Inturi Rama Rao, Am & Shri Soundararajan K., Jm

For Appellant: Shri S.K. Tulsiyan, AdvocateFor Respondent: Shri Suresh Sivanandan, CIT-DR

Section 132Section 143(3)Section 148

…independent enquiry/investigation by the Ld. A.Onot permissible reliance placed on PCIT vs. Meenakshi Overseas Pvt Ltd, reported in 82 taxmann.com 300 (Del HC); Signature Hotels (P) Ltd. vs. ITO (2011) 60 DTR (Del) 60; CIT vs. Odeon Builders Pvt. Ltd. [2019] 418 ITR 315 (SC) etc. It is further submitted that the reassessment proceedings initiated by the AO is bad in law for the reasons that the AO has failed to provide the reasons recorded u/s. 147 of the Act for issuance of notice u/s. 147 of the Act. Further it is submitted that the A.O had failed to provide the Assessee with copy of the satisfaction sheet whe…

Deputy Commissioner of Income Tax, Central Circle, Kollam, Kerala vs. Vrindavan Builders Private Limited, Pathanamthitta

In the result, the appeals filed by the assessee for assessment years 2012-13 to 2017-18 are allowed and the appeals filed by Revenue for assessment years 2013-14 to 2017-18 are dismissed

ITA 733/COCH/2024[2014-15]Status: DisposedITAT Cochin09 Jun 2025AY 2014-15

Bench: Shri Inturi Rama Rao, Am & Shri Soundararajan K., Jm

For Appellant: Shri S.K. Tulsiyan, AdvocateFor Respondent: Shri Suresh Sivanandan, CIT-DR

Section 132Section 143(3)Section 148

…independent enquiry/investigation by the Ld. A.Onot permissible reliance placed on PCIT vs. Meenakshi Overseas Pvt Ltd, reported in 82 taxmann.com 300 (Del HC); Signature Hotels (P) Ltd. vs. ITO (2011) 60 DTR (Del) 60; CIT vs. Odeon Builders Pvt. Ltd. [2019] 418 ITR 315 (SC) etc. It is further submitted that the reassessment proceedings initiated by the AO is bad in law for the reasons that the AO has failed to provide the reasons recorded u/s. 147 of the Act for issuance of notice u/s. 147 of the Act. Further it is submitted that the A.O had failed to provide the Assessee with copy of the satisfaction sheet whe…

Deputy Commissioner of Income Tax, Central Circle, Kollam vs. Vrindavan Builders Private Limited, Kerala

In the result, the appeals filed by the assessee for assessment years 2012-13 to 2017-18 are allowed and the appeals filed by Revenue for assessment years 2013-14 to 2017-18 are dismissed

ITA 732/COCH/2024[2013-14]Status: DisposedITAT Cochin09 Jun 2025AY 2013-14

Bench: Shri Inturi Rama Rao, Am & Shri Soundararajan K., Jm

For Appellant: Shri S.K. Tulsiyan, AdvocateFor Respondent: Shri Suresh Sivanandan, CIT-DR

Section 132Section 143(3)Section 148

…independent enquiry/investigation by the Ld. A.Onot permissible reliance placed on PCIT vs. Meenakshi Overseas Pvt Ltd, reported in 82 taxmann.com 300 (Del HC); Signature Hotels (P) Ltd. vs. ITO (2011) 60 DTR (Del) 60; CIT vs. Odeon Builders Pvt. Ltd. [2019] 418 ITR 315 (SC) etc. It is further submitted that the reassessment proceedings initiated by the AO is bad in law for the reasons that the AO has failed to provide the reasons recorded u/s. 147 of the Act for issuance of notice u/s. 147 of the Act. Further it is submitted that the A.O had failed to provide the Assessee with copy of the satisfaction sheet whe…

Vrindavan Builders Pvt Ltd, Nagaland vs. ACIT Central Circle, Kollam

In the result, the appeals filed by the assessee for assessment years 2012-13 to 2017-18 are allowed and the appeals filed by Revenue for assessment years 2013-14 to 2017-18 are dismissed

ITA 700/COCH/2024[2017-18]Status: DisposedITAT Cochin09 Jun 2025AY 2017-18

Bench: Shri Inturi Rama Rao, Am & Shri Soundararajan K., Jm

For Appellant: Shri S.K. Tulsiyan, AdvocateFor Respondent: Shri Suresh Sivanandan, CIT-DR

Section 132Section 143(3)Section 148

…independent enquiry/investigation by the Ld. A.Onot permissible reliance placed on PCIT vs. Meenakshi Overseas Pvt Ltd, reported in 82 taxmann.com 300 (Del HC); Signature Hotels (P) Ltd. vs. ITO (2011) 60 DTR (Del) 60; CIT vs. Odeon Builders Pvt. Ltd. [2019] 418 ITR 315 (SC) etc. It is further submitted that the reassessment proceedings initiated by the AO is bad in law for the reasons that the AO has failed to provide the reasons recorded u/s. 147 of the Act for issuance of notice u/s. 147 of the Act. Further it is submitted that the A.O had failed to provide the Assessee with copy of the satisfaction sheet whe…

Vrindavan Bhavan Pvt Ltd, Nagaland vs. ACIT Central Circle, Kollam

In the result, the appeals filed by the assessee for assessment years 2012-13 to 2017-18 are allowed and the appeals filed by Revenue for assessment years 2013-14 to 2017-18 are dismissed

ITA 699/COCH/2024[2016-17]Status: DisposedITAT Cochin09 Jun 2025AY 2016-17

Bench: Shri Inturi Rama Rao, Am & Shri Soundararajan K., Jm

For Appellant: Shri S.K. Tulsiyan, AdvocateFor Respondent: Shri Suresh Sivanandan, CIT-DR

Section 132Section 143(3)Section 148

…independent enquiry/investigation by the Ld. A.Onot permissible reliance placed on PCIT vs. Meenakshi Overseas Pvt Ltd, reported in 82 taxmann.com 300 (Del HC); Signature Hotels (P) Ltd. vs. ITO (2011) 60 DTR (Del) 60; CIT vs. Odeon Builders Pvt. Ltd. [2019] 418 ITR 315 (SC) etc. It is further submitted that the reassessment proceedings initiated by the AO is bad in law for the reasons that the AO has failed to provide the reasons recorded u/s. 147 of the Act for issuance of notice u/s. 147 of the Act. Further it is submitted that the A.O had failed to provide the Assessee with copy of the satisfaction sheet whe…

Vrindavan Builders Pvt Ltd, Nagaland vs. ACIT Central Circle, Kollam

In the result, the appeals filed by the assessee for assessment years 2012-13 to 2017-18 are allowed and the appeals filed by Revenue for assessment years 2013-14 to 2017-18 are dismissed

ITA 698/COCH/2024[2015-16]Status: DisposedITAT Cochin09 Jun 2025AY 2015-16

Bench: Shri Inturi Rama Rao, Am & Shri Soundararajan K., Jm

For Appellant: Shri S.K. Tulsiyan, AdvocateFor Respondent: Shri Suresh Sivanandan, CIT-DR

Section 132Section 143(3)Section 148

…independent enquiry/investigation by the Ld. A.Onot permissible reliance placed on PCIT vs. Meenakshi Overseas Pvt Ltd, reported in 82 taxmann.com 300 (Del HC); Signature Hotels (P) Ltd. vs. ITO (2011) 60 DTR (Del) 60; CIT vs. Odeon Builders Pvt. Ltd. [2019] 418 ITR 315 (SC) etc. It is further submitted that the reassessment proceedings initiated by the AO is bad in law for the reasons that the AO has failed to provide the reasons recorded u/s. 147 of the Act for issuance of notice u/s. 147 of the Act. Further it is submitted that the A.O had failed to provide the Assessee with copy of the satisfaction sheet whe…

Vrindavan Builders Pvt Ltd, Nagaland vs. ACIT Central Circle, Kollam

In the result, the appeals filed by the assessee for assessment years 2012-13 to 2017-18 are allowed and the appeals filed by Revenue for assessment years 2013-14 to 2017-18 are dismissed

ITA 697/COCH/2024[2014-15]Status: DisposedITAT Cochin09 Jun 2025AY 2014-15

Bench: Shri Inturi Rama Rao, Am & Shri Soundararajan K., Jm

For Appellant: Shri S.K. Tulsiyan, AdvocateFor Respondent: Shri Suresh Sivanandan, CIT-DR

Section 132Section 143(3)Section 148

…independent enquiry/investigation by the Ld. A.Onot permissible reliance placed on PCIT vs. Meenakshi Overseas Pvt Ltd, reported in 82 taxmann.com 300 (Del HC); Signature Hotels (P) Ltd. vs. ITO (2011) 60 DTR (Del) 60; CIT vs. Odeon Builders Pvt. Ltd. [2019] 418 ITR 315 (SC) etc. It is further submitted that the reassessment proceedings initiated by the AO is bad in law for the reasons that the AO has failed to provide the reasons recorded u/s. 147 of the Act for issuance of notice u/s. 147 of the Act. Further it is submitted that the A.O had failed to provide the Assessee with copy of the satisfaction sheet whe…

Vrindavan Builders Pvt Ktd, Nagaland vs. ACIT Central Circle, Kollam

In the result, the appeals filed by the assessee for assessment years 2012-13 to 2017-18 are allowed and the appeals filed by Revenue for assessment years 2013-14 to 2017-18 are dismissed

ITA 696/COCH/2024[2013-14]Status: DisposedITAT Cochin09 Jun 2025AY 2013-14

Bench: Shri Inturi Rama Rao, Am & Shri Soundararajan K., Jm

For Appellant: Shri S.K. Tulsiyan, AdvocateFor Respondent: Shri Suresh Sivanandan, CIT-DR

Section 132Section 143(3)Section 148

…independent enquiry/investigation by the Ld. A.Onot permissible reliance placed on PCIT vs. Meenakshi Overseas Pvt Ltd, reported in 82 taxmann.com 300 (Del HC); Signature Hotels (P) Ltd. vs. ITO (2011) 60 DTR (Del) 60; CIT vs. Odeon Builders Pvt. Ltd. [2019] 418 ITR 315 (SC) etc. It is further submitted that the reassessment proceedings initiated by the AO is bad in law for the reasons that the AO has failed to provide the reasons recorded u/s. 147 of the Act for issuance of notice u/s. 147 of the Act. Further it is submitted that the A.O had failed to provide the Assessee with copy of the satisfaction sheet whe…

Vrindavan Builders Pvt Ltd, Nagaland vs. ACIT, Central Circle, Kollam

In the result, the appeals filed by the assessee for assessment years 2012-13 to 2017-18 are allowed and the appeals filed by Revenue for assessment years 2013-14 to 2017-18 are dismissed

ITA 695/COCH/2024[2012-13]Status: DisposedITAT Cochin09 Jun 2025AY 2012-13

Bench: Shri Inturi Rama Rao, Am & Shri Soundararajan K., Jm

For Appellant: Shri S.K. Tulsiyan, AdvocateFor Respondent: Shri Suresh Sivanandan, CIT-DR

Section 132Section 143(3)Section 148

…independent enquiry/investigation by the Ld. A.Onot permissible reliance placed on PCIT vs. Meenakshi Overseas Pvt Ltd, reported in 82 taxmann.com 300 (Del HC); Signature Hotels (P) Ltd. vs. ITO (2011) 60 DTR (Del) 60; CIT vs. Odeon Builders Pvt. Ltd. [2019] 418 ITR 315 (SC) etc. It is further submitted that the reassessment proceedings initiated by the AO is bad in law for the reasons that the AO has failed to provide the reasons recorded u/s. 147 of the Act for issuance of notice u/s. 147 of the Act. Further it is submitted that the A.O had failed to provide the Assessee with copy of the satisfaction sheet whe…

Deputy Commissioner of Income Tax, Central Circle, Kollam vs. Allebasi Builders and Developers (P) Ltd, Attingal

In the result, appeal filed by the assessee stands allowed and Revenue’s appeal and assessee’s cross objection stand dismissed

ITA 317/COCH/2024[2015-16]Status: DisposedITAT Cochin09 Jun 2025AY 2015-16

Bench: Shri Inturi Rama Rao, Am & Shri Soundararajan K., Jm

For Appellant: Shri S.K. Tulsiyan, AdvocateFor Respondent: Shri Suresh Sivanandan, CIT-DR

Section 132Section 143(3)Section 148

…dependent enquiry/investigation by the Ld. A.O. not permissible reliance placed on PCIT vs. Meenakshi Overseas Pvt. Ltd, reported in 82 taxmann.com 300 (Del HC); Signature Hotels (P) Ltd. vs. ITO (2011) 60 DTR (Del) 60; CIT vs. Odeon Builders Pvt. Ltd. [2019] 418 ITR 315 (SC) etc. It is further submitted that the reassessment proceedings initiated by the AO is bad in law for the reasons that the AO has failed to provide the reasons recorded u/s. 147 of the Act for issuance of notice u/s. 147 of the Act. Further it is submitted that the A.O had failed to provide the Assessee with copy of the satisfaction sheet whe…

Deputy Commissioner of Income Tax, Central Circle, Kollam vs. Moneymuttam Finance, Pathanamthitta

In the result, assessee’s cross objection stands allowed and appeal filed by the Revenue stands dismissed

ITA 315/COCH/2024[2017-18]Status: DisposedITAT Cochin09 Jun 2025AY 2017-18

Bench: Shri Inturi Rama Rao, Am & Shri Soundararajan K., Jm Assessment Years: 2017-18

For Appellant: Shri S.K. Tulsiyan, AdvocateFor Respondent: Shri Suresh Sivanandan, CIT-DR

Section 132Section 143(3)Section 148

…dependent enquiry/investigation by the Ld. A.O. not permissible reliance placed on PCIT vs. Meenakshi Overseas Pvt. Ltd, reported in 82 taxmann.com 300 (Del HC); Signature Hotels (P) Ltd. vs. ITO (2011) 60 DTR (Del) 60; CIT vs. Odeon Builders Pvt. Ltd. [2019] 418 ITR 315 (SC) etc. It is further submitted that the reassessment proceedings initiated by the AO is bad in law for the reasons that the AO has failed to provide the reasons recorded u/s. 147 of the Act for issuance of notice u/s. 147 of the Act. Further it is submitted that the A.O had failed to provide the Assessee with copy of the satisfaction sheet whe…

Deputy Commissioner of Income Tax, Central Circle, Kollam vs. Arun Raj Pillai, Pathanamthitta

In the result, the cross objection filed by the assessee company stands allowed

ITA 314/COCH/2024[2018-19]Status: DisposedITAT Cochin09 Jun 2025AY 2018-19

Bench: Shri Inturi Rama Rao, Am & Shri Soundararajan K., Jm

For Appellant: Shri S.K. Tulsiyan, AdvocateFor Respondent: Shri Suresh Sivanandan, CIT-DR

Section 132Section 143(3)

…independent enquiry/investigation by the Ld. A.Onot permissible reliance placed on PCIT vs. Meenakshi Overseas Pvt Ltd, reported in 82 taxmann.com 300 (Del HC); Signature Hotels (P) Ltd. vs. ITO (2011) 60 DTR (Del) 60; CIT vs. Odeon Builders Pvt. Ltd. [2019] 418 ITR 315 (SC) etc. It is further submitted that the reassessment proceedings initiated by the AO is bad in law for the reasons that the AO has failed to provide the reasons recorded u/s. 147 of the Act for issuance of notice u/s. 147 of the Act. Further it is submitted that the A.O had failed to provide assumption of jurisdiction by the Ld. AO in initiati…

Sreevalsam Hotels and Resorts Private Ltd, Rajavalsam vs. ACIT, Central Circle, Kollam

In the result, assessee’s appeal in ITA No

ITA 115/COCH/2024[2017-2018]Status: DisposedITAT Cochin09 Jun 2025AY 2017-2018

Bench: Shri Inturi Rama Rao, Am & Shri Soundararajan K., Jm

For Appellant: Shri S.K. Tulsiyan, AdvocateFor Respondent: Shri Suresh Sivanandan, CIT-DR

Section 132Section 143(3)Section 148

…Sreevalsam Hotels and Resorts Pvt. Ltd. AO is not permissible, reliance placed on PCIT vs. Meenakshi Overseas Pvt Ltd, reported in 82 taxmann.com 300 (Del HC); Signature Hotels (P) Ltd. vs. ITO (2011) 60 DTR (Del) 60; CIT vs. Odeon Builders Pvt. Ltd. [2019] 418 ITR 315 (SC) etc. It is further submitted that the reassessment proceedings initiated by the AO is bad in law for the reasons that the AO has failed to provide the reasons recorded u/s. 147 of the Act for issuance of notice u/s. 147 of the Act. Further it is submitted that the A.O had failed to provide the Assessee with copy of the satisfaction sheet whe…

Sushil Kumar, Delhi vs. ACIT, Circle - 22(2), Delhi

In the result, Appeal of the Assessee is allowed

ITA 3482/DEL/2024[2022-23]Status: DisposedITAT Delhi04 Jun 2025AY 2022-23

Bench: Shri M. Balaganesh & Sh. Yogesh Kumar U.S.Sushil Kumar Vs. Acit Shreeram Overseas Circle-22(2) 5520, Bastiharpull C. R. Building, Singh, Sadar Bazar, Delhi Delhi Pan: Aalpk5068M Appellant Respondent Assessee By Sh. Amit Goel, Adv & Sh. Pranav Yadav, Adv Revenue By Sh. Mahesh Kumar, Cit(Dr) Date Of Hearing 07/05/2025 Date Of Pronouncement 04/06/2025 Order Per Yogesh Kumar, U.S. Jm: The Present Appeal Is Filed By The Assessee Against The Order Of The Ld. Cit(A)/National Faceless Appeal Centre (‘Nfac)’ For Short)- Delhi Dated 10/07/2024 Pertaining To The Assessment Year 2022-23. 2. The Grounds Of Appeal Are As Under:- “1.On The Facts & Circumstances Of The Case & In Law, The Cit(A) Erred In Confirming The Addition Of Rs. 12,50,99,530/- Made By The Ao 2. On The Facts & Circumstances Of The Case & In Law, The Assessing Officer Erred In Invoking Provisions Of Section 145(3)

Section 143(2)Section 143(3)Section 144Section 144BSection 145(3)

…been affirmed/upheld by Hon’ble Apex Court. Further similar ratio has been laid down by the Jurisdictional High Court in the case of CIT vs. Odeon Builders Pvt. Ltd.-2017 (7) TMI 774 which has also been approved/affirmed by the Apex Court reported at (2019) 418 ITR 315 (SC). 19. Even during the first appellate proceedings, the Ld. CIT(A) mentioned that the Assessee has furnished e-way bills and invoices, however, observed that the Assessee has not furnished the bank accounts. The said observation of the Ld. CIT(A) is found to be 12 Sushil Kumar Vs. ACIT erroneous as the Assessee has submitted copy of all…

Deputy Commissioner of Income Tax, Central Circle-1, Ludhiana vs. Rosha Alloys Pvt. Ltd., Mandi Gobindgarh

In the result, the appeals filed by the Revenue are dismissed,

ITA 923/CHANDI/2024[2020-21]Status: DisposedITAT Chandigarh28 May 2025AY 2020-21

Section 148BSection 151

…आयकर अपीलीय अधिकरण, चण्डीगढ़ न्यायपीठ “बी”, चण्डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “B”, CHANDIGARH HEARING THROUGH: HYBRID MODE श्री राजपाल यादव उपाध्यक्ष एवं, श्री कृणवन्त सहाय लेखा सदस्य, BEFORE: SHRI RAJPAL .YADAV, VP &SHRI. KRINWANT SAHAY, AM आयकर अपील सं/ . ITA No. 888/Chd/2024 निर्धारण वर्ष / Assessment Year : 2018-19 | बनाम | The DCIT Central Circle I, Ludhiana, Punjab Rosha Alloys P Limited Amloh Road, Village Turan, Mandi Gobindgarh, Punjab स्थायी लेखा सं/. PAN NO: AACCR5503N अपीलार्थी/ Appellant प्रत्यर्थी/Respondent आयकर अपील सं/ . ITA No. 921/Chd/2024 निर्धारण वर्ष / Assessm…

Deputy Commissioner of Income Tax, Central Circle-1, Ludhiana vs. Rosha Alloys Pvt. Ltd., Mandi Gobindgarh

In the result, the appeals filed by the Revenue are dismissed,

ITA 922/CHANDI/2024[2019-20]Status: DisposedITAT Chandigarh28 May 2025AY 2019-20

Section 148BSection 151

…आयकर अपीलीय अधिकरण, चण्डीगढ़ न्यायपीठ “बी”, चण्डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “B”, CHANDIGARH HEARING THROUGH: HYBRID MODE श्री राजपाल यादव उपाध्यक्ष एवं, श्री कृणवन्त सहाय लेखा सदस्य, BEFORE: SHRI RAJPAL .YADAV, VP &SHRI. KRINWANT SAHAY, AM आयकर अपील सं / . ITA No. 888/Chd/2024 निर्धारण वर्ष / Assessment Year : 2018-19 Rosha Alloys P Limited Amloh Road, Village Turan, Mandi Gobindgarh, Punjab स्थायी लेखा सं/. PAN NO: AACCR5503N अपीलार्थी/ Appellant बनाम The DCIT Central Circle I, Ludhiana, Punjab प्रत्यर्थी/Respondent आयकर अपील सं/ . ITA No. 921/Chd/2024 निर्धारण वर्ष / Assessment Y…

Deputy Commissioner of Income Tax, Central Circle-1, Ludhiana vs. Rosha Alloys Pvt. Ltd., Mandi Gobindgarh

In the result, the appeals filed by the Revenue are dismissed,

ITA 921/CHANDI/2024[2018-19]Status: DisposedITAT Chandigarh28 May 2025AY 2018-19

Section 148BSection 151

…आयकर अपीलीय अधिकरण, चण्डीगढ़ न्यायपीठ “बी”, चण्डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “B”, CHANDIGARH HEARING THROUGH: HYBRID MODE श्री राजपाल यादव उपाध्यक्ष एवं, श्री कृणवन्त सहाय लेखा सदस्य, BEFORE: SHRI RAJPAL .YADAV, VP &SHRI. KRINWANT SAHAY, AM आयकर अपील सं/ . ITA No. 888/Chd/2024 निर्धारण वर्ष / Assessment Year : 2018-19 Rosha Alloys P Limited Amloh Road, Village Turan, Mandi Gobindgarh, Punjab बनाम The DCIT Central Circle I, Ludhiana, Punjab स्थायी लेखा सं/. PAN NO: AACCR5503N अपीलार्थी/Appellant प्रत्यर्थी/Respondent आयकर अपील सं/ . ITA No. 921/Chd/2024 निर्धारण वर्ष / Assessment Yea…

Rosha Alloys P Limited, Amloh Road, Village Turan, Mandi Gobindgarh, Punjab vs. DCIT Central Circle 1, Ludhiana, Punjab

In the result, the appeals filed by the Revenue are dismissed,

ITA 888/CHANDI/2024[2018-2019]Status: DisposedITAT Chandigarh28 May 2025AY 2018-2019

Section 148BSection 151

…आयकर अपीलीय अधिकरण, चण्डीगढ़ न्यायपीठ “बी”, चण्डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “B”, CHANDIGARH HEARING THROUGH: HYBRID MODE श्री राजपाल यादव उपाध्यक्ष एवं, श्री कृणवन्त सहाय लेखा सदस्य, BEFORE: SHRI RAJPAL .YADAV, VP &SHRI. KRINWANT SAHAY, AM आयकर अपील सं/ . ITA No. 888/Chd/2024 निर्धारण वर्ष / Assessment Year : 2018-19 Rosha Alloys P Limited Amloh Road, Village Turan, Mandi Gobindgarh, Punjab स्थायी लेखा सं/. PAN NO: AACCR5503N अपीलार्थी/ Appellant बनाम The DCIT Central Circle I, Ludhiana, Punjab प्रत्यर्थी/Respondent आयकर अपील सं/ . ITA No. 921/Chd/2024 निर्धारण वर्ष / Assessment Ye…

Deputy Commissioner of Income Tax, Central Circle - 2(4), Bengaluru vs. Sri Adichunchanagiri Shikhana Trust, Mandya

ITA 1207/BANG/2024[2011-12]Status: DisposedITAT Bangalore22 May 2025AY 2011-12

Bench: Shri Prashant Maharishi & Shri Soundararajan K.

For Appellant: Shri Bharath L, CAFor Respondent: Smt. Vidya K., Jt.CIT (DR)(ITAT), Bengaluru

Section 143(3)Section 234ASection 69ASection 69C

…f the sum of Rs.61,000, for income-tax and excess profits tax and business profits tax purposes, representing the value of the high denomination notes which were encashed.” 214. Further the Hon’ble Supreme Court in the case of CIT v. Odeon Builders (P.) Ltd., 418 ITR 315 (SC) head-note is as follows:- “Section 37(1) of the Income-tax Act, 1961 - Business expenditure - Allowability of (Bogus purchase) - Certain portion of purchases made by assessee was disallowed - Commissioner (Appeals) found that entire disallowance was based on third party information gathered by Investigation Wing of Department, which had not…

M/S. Sri . Adichunchanagiri Shilkshana Trust, Mandya vs. The Deputy Commissioner of Income Tax, Central Circle-2(4), Bengaluru

ITA 1096/BANG/2024[2011-12]Status: DisposedITAT Bangalore22 May 2025AY 2011-12

Bench: Shri Prashant Maharishi & Shri Soundararajan K.

For Appellant: Shri Bharath L, CAFor Respondent: Smt. Vidya K., Jt.CIT (DR)(ITAT), Bengaluru

Section 143(3)Section 69ASection 69C

…07/Bang/2024 Rs.61,000, for income-tax and excess profits tax and business profits tax purposes, representing the value of the high denomination notes which were encashed.” 214. Further the Hon’ble Supreme Court in the case of CIT v. Odeon Builders (P.) Ltd., 418 ITR 315 (SC) head-note is as follows:- “Section 37(1) of the Income-tax Act, 1961 - Business expenditure - Allowability of (Bogus purchase) - Certain portion of purchases made by assessee was disallowed - Commissioner (Appeals) found that entire disallowance was based on third party information gathered by Investigation Wing of Department, which had not…

CIT v. Odeon Builders Pvt. ltd.

What is CIT v. Odeon Builders Pvt. ltd. authority for?

Also referred to as

Sections most often in play

Issues it is cited on

Judgments citing CIT v. Odeon Builders Pvt. ltd.

Deputy Commissioner of Income Tax, Central Circle, Kollam vs. Vrindavan Builders Private Limited, Pathanamthitta

Deputy Commissioner of Income Tax, Central Circle, Kollam, Kerala vs. Vrindavan Builders Private Limited, Pathanamthitta

Deputy Commissioner of Income Tax, Central Circle, Kollam vs. Vrindavan Builders Private Limited, Kerala

Vrindavan Builders Pvt Ltd, Nagaland vs. ACIT Central Circle, Kollam

Vrindavan Bhavan Pvt Ltd, Nagaland vs. ACIT Central Circle, Kollam

Vrindavan Builders Pvt Ltd, Nagaland vs. ACIT Central Circle, Kollam

Vrindavan Builders Pvt Ltd, Nagaland vs. ACIT Central Circle, Kollam

Vrindavan Builders Pvt Ktd, Nagaland vs. ACIT Central Circle, Kollam

Vrindavan Builders Pvt Ltd, Nagaland vs. ACIT, Central Circle, Kollam

Deputy Commissioner of Income Tax, Central Circle, Kollam vs. Allebasi Builders and Developers (P) Ltd, Attingal

Deputy Commissioner of Income Tax, Central Circle, Kollam vs. Moneymuttam Finance, Pathanamthitta

Deputy Commissioner of Income Tax, Central Circle, Kollam vs. Arun Raj Pillai, Pathanamthitta

Sreevalsam Hotels and Resorts Private Ltd, Rajavalsam vs. ACIT, Central Circle, Kollam

Sushil Kumar, Delhi vs. ACIT, Circle - 22(2), Delhi

Deputy Commissioner of Income Tax, Central Circle-1, Ludhiana vs. Rosha Alloys Pvt. Ltd., Mandi Gobindgarh

Deputy Commissioner of Income Tax, Central Circle-1, Ludhiana vs. Rosha Alloys Pvt. Ltd., Mandi Gobindgarh

Deputy Commissioner of Income Tax, Central Circle-1, Ludhiana vs. Rosha Alloys Pvt. Ltd., Mandi Gobindgarh

Rosha Alloys P Limited, Amloh Road, Village Turan, Mandi Gobindgarh, Punjab vs. DCIT Central Circle 1, Ludhiana, Punjab

Deputy Commissioner of Income Tax, Central Circle - 2(4), Bengaluru vs. Sri Adichunchanagiri Shikhana Trust, Mandya

M/S. Sri . Adichunchanagiri Shilkshana Trust, Mandya vs. The Deputy Commissioner of Income Tax, Central Circle-2(4), Bengaluru