CIT v. Ram Das Deokinandan Prasad

Karnataka Housing Board, Bangalore vs. DDIT, Bangalore

Bench: Shri Chandra Poojari & Smt. Beena Pillaiassessment Year : 2009-10 M/S. Karnataka Housing The Additional Board, Director Of Income Iii Floor, Cauvery Bhavan, Tax (Exemptions), Kempegowda Road, Range – 17, Bangalore – 560009. Vs. Bangalore. Pan: Aaajk0398K Appellant Respondent & Assessment Year : 2010-11 M/S. Karnataka Housing The Additional Board, Director Of Income Iii Floor, Cauvery Bhavan, Tax (Exemptions), Kempegowda Road, Range – 17, Bangalore – 560009. Vs. Bangalore. Pan: Aaajk0398K Appellant Respondent

…avada [1997] 223 ITR 554 (MP)  CWT v Srivastava (J.K.) and Sons [1983] 142 ITR 183 (All )  CIT v Suresh Chandra Gupta [1988] 173 ITR 407 (Raj)  Sri Nath Suresh Chand Ram Naresh v. CIT [2006] 280 ITR 396 (All)  CIT v Ram Das Deokinandan Prasad (HUF) [2005] 277 ITR 197 (All)  Karamshibhai M Thumar (HUF) v ITO 12 DTR 534 (Ahd 'Tri)  Suraj Mal (HUF) v ITO (2007) 110 TTJ 834 (Del TM) 1.5 In view of the above, the order passed under section 143(3) is bad in law and liable to be quashed. 2.Proviso to section 2(15) is not applicable:- [Ground No. 4, 4.1 & 4.21 2.1 Housing is a basic necessity for all human beings.…

Karnataka Housing Board vs. Addl.DIT

Bench: Shri Chandra Poojari & Smt. Beena Pillaiassessment Year : 2009-10 M/S. Karnataka Housing The Additional Board, Director Of Income Iii Floor, Cauvery Bhavan, Tax (Exemptions), Kempegowda Road, Range – 17, Bangalore – 560009. Vs. Bangalore. Pan: Aaajk0398K Appellant Respondent & Assessment Year : 2010-11 M/S. Karnataka Housing The Additional Board, Director Of Income Iii Floor, Cauvery Bhavan, Tax (Exemptions), Kempegowda Road, Range – 17, Bangalore – 560009. Vs. Bangalore. Pan: Aaajk0398K Appellant Respondent

…avada [1997] 223 ITR 554 (MP)  CWT v Srivastava (J.K.) and Sons [1983] 142 ITR 183 (All )  CIT v Suresh Chandra Gupta [1988] 173 ITR 407 (Raj)  Sri Nath Suresh Chand Ram Naresh v. CIT [2006] 280 ITR 396 (All)  CIT v Ram Das Deokinandan Prasad (HUF) [2005] 277 ITR 197 (All)  Karamshibhai M Thumar (HUF) v ITO 12 DTR 534 (Ahd 'Tri)  Suraj Mal (HUF) v ITO (2007) 110 TTJ 834 (Del TM) 1.5 In view of the above, the order passed under section 143(3) is bad in law and liable to be quashed. 2.Proviso to section 2(15) is not applicable:- [Ground No. 4, 4.1 & 4.21 2.1 Housing is a basic necessity for all human beings.…

M/S Bandanthamma Mathu Kalamma Trust, Mysore vs. Income Tax Officer Ward-1(4), Mysore

In the result, the appeals filed by the assessee are allowed

Bench: Shri Chandra Poojari, Am & Smt.Beena Pillai, Jm

…ma Mathu Kalamma Trust. proceedings assessing escaped income of a different status of the assessee is illegal and without jurisdiction. [v]. Reliance is also placed on the following decisions in this regard: CIT v. Ram Das Deokinandan Prasad reported in [a]. 277 ITR 197 (All); CIT v. Sobhaglal Mishrilal Semlavada reported in [b]. 223 ITR 554 (MP); CIT v. Suresh Chandra Gupta reported in 173 ITR [c]. 407 (Raj); [d]. CIT v. Rohtas reported in 311 ITR 460 (P &H); Sri Nath Suresh Chand Ram Naresh v. CIT reported [e]. in 280 ITR 396 [All] CIT vs. Associated Cement & Steel Agencies [1984] [f]. 147 ITR 776 [Bom.], In a…

M/S Bandanthamma Mathu Kalamma Trust, Mysore vs. Income Tax Officer Ward-1(4), Mysore

In the result, the appeals filed by the assessee are allowed

Bench: Shri Chandra Poojari, Am & Smt.Beena Pillai, Jm

…ma Mathu Kalamma Trust. proceedings assessing escaped income of a different status of the assessee is illegal and without jurisdiction. [v]. Reliance is also placed on the following decisions in this regard: CIT v. Ram Das Deokinandan Prasad reported in [a]. 277 ITR 197 (All); CIT v. Sobhaglal Mishrilal Semlavada reported in [b]. 223 ITR 554 (MP); CIT v. Suresh Chandra Gupta reported in 173 ITR [c]. 407 (Raj); [d]. CIT v. Rohtas reported in 311 ITR 460 (P &H); Sri Nath Suresh Chand Ram Naresh v. CIT reported [e]. in 280 ITR 396 [All] CIT vs. Associated Cement & Steel Agencies [1984] [f]. 147 ITR 776 [Bom.], In a…

M/S Bandanthamma Mathu Kalamma Trust, Mysore vs. Income Tax Officer Ward-1(4), Mysore

In the result, the appeals filed by the assessee are allowed

Bench: Shri Chandra Poojari, Am & Smt.Beena Pillai, Jm

…ma Mathu Kalamma Trust. proceedings assessing escaped income of a different status of the assessee is illegal and without jurisdiction. [v]. Reliance is also placed on the following decisions in this regard: CIT v. Ram Das Deokinandan Prasad reported in [a]. 277 ITR 197 (All); CIT v. Sobhaglal Mishrilal Semlavada reported in [b]. 223 ITR 554 (MP); CIT v. Suresh Chandra Gupta reported in 173 ITR [c]. 407 (Raj); [d]. CIT v. Rohtas reported in 311 ITR 460 (P &H); Sri Nath Suresh Chand Ram Naresh v. CIT reported [e]. in 280 ITR 396 [All] CIT vs. Associated Cement & Steel Agencies [1984] [f]. 147 ITR 776 [Bom.], In a…

M/S Bandanthamma Mathu Kalamma Trust, Mysore vs. Income Tax Officer Ward-1(4), Mysore

In the result, the appeals filed by the assessee are allowed

Bench: Shri Chandra Poojari, Am & Smt.Beena Pillai, Jm

…ma Mathu Kalamma Trust. proceedings assessing escaped income of a different status of the assessee is illegal and without jurisdiction. [v]. Reliance is also placed on the following decisions in this regard: CIT v. Ram Das Deokinandan Prasad reported in [a]. 277 ITR 197 (All); CIT v. Sobhaglal Mishrilal Semlavada reported in [b]. 223 ITR 554 (MP); CIT v. Suresh Chandra Gupta reported in 173 ITR [c]. 407 (Raj); [d]. CIT v. Rohtas reported in 311 ITR 460 (P &H); Sri Nath Suresh Chand Ram Naresh v. CIT reported [e]. in 280 ITR 396 [All] CIT vs. Associated Cement & Steel Agencies [1984] [f]. 147 ITR 776 [Bom.], In a…

M/S Bandanthamma Mathu Kalamma Trust, Mysore vs. Income Tax Officer Ward-1(4), Mysore

In the result, the appeals filed by the assessee are allowed

Bench: Shri Chandra Poojari, Am & Smt.Beena Pillai, Jm

…ma Mathu Kalamma Trust. proceedings assessing escaped income of a different status of the assessee is illegal and without jurisdiction. [v]. Reliance is also placed on the following decisions in this regard: CIT v. Ram Das Deokinandan Prasad reported in [a]. 277 ITR 197 (All); CIT v. Sobhaglal Mishrilal Semlavada reported in [b]. 223 ITR 554 (MP); CIT v. Suresh Chandra Gupta reported in 173 ITR [c]. 407 (Raj); [d]. CIT v. Rohtas reported in 311 ITR 460 (P &H); Sri Nath Suresh Chand Ram Naresh v. CIT reported [e]. in 280 ITR 396 [All] CIT vs. Associated Cement & Steel Agencies [1984] [f]. 147 ITR 776 [Bom.], In a…

M/S Bandanthamma Mathu Kalamma Trust, Mysore vs. Income Tax Officer Ward-1(4), Mysore

In the result, the appeals filed by the assessee are allowed

Bench: Shri Chandra Poojari, Am & Smt.Beena Pillai, Jm

…ma Mathu Kalamma Trust. proceedings assessing escaped income of a different status of the assessee is illegal and without jurisdiction. [v]. Reliance is also placed on the following decisions in this regard: CIT v. Ram Das Deokinandan Prasad reported in [a]. 277 ITR 197 (All); CIT v. Sobhaglal Mishrilal Semlavada reported in [b]. 223 ITR 554 (MP); CIT v. Suresh Chandra Gupta reported in 173 ITR [c]. 407 (Raj); [d]. CIT v. Rohtas reported in 311 ITR 460 (P &H); Sri Nath Suresh Chand Ram Naresh v. CIT reported [e]. in 280 ITR 396 [All] CIT vs. Associated Cement & Steel Agencies [1984] [f]. 147 ITR 776 [Bom.], In a…

M/S Vijaya Woven Sacks Pvt. Ltd., Mangalore vs. ITO, Mangalore

In the result, appeal of the assessees are allowed

…ITA.474 & 475/Bang/2014 Page - 1 IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCH 'C', BANGALORE SHRI. ABRAHAM P. GEORGE, ACCOUNTANT MEMBER 1. I.T.A No.474/Bang/2014 (Assessment Year : 2008-09) 2. 1. I.T.A No.475/Bang/2014 (Assessment Year : 2008-09) 1. M/s. Vijaya Woven Sacks P. Ltd, PAN : AAACV6746P 2. M/s. Vijaya Poly Plast PAN : AACFV2654H No.182 – B, Industrial Area, Bykampady, Mangaluru .. Appellants v. Income-tax Officer, Ward – 1(1), Mangaluru .. Respondent Assessee by : Shri. S. Venkatesan, CA Revenue by : Shri. K. R. Narayan, JCIT Heard on : 01.06.2016 Pronounced on : 10.06.2016 O R D E R PER ABRAH…

Karnataka Industrial Areas Development Board vs. Addl.DIT

In the result, the appeal by the Assessee is allowed

Bench: Shri N.V. Vasudevan & Shri S. Rifaur Rahmanassessment Year : 2009-10

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER Assessment year : 2009-10 M/s. Karnataka Industrial Vs. The Additional Director of Area Development Board, Income Tax (Exemptions), No.14/3, 2nd Floor, Range 17, R.P. Building, Bangalore. Nrupathunga Road, Bangalore – 560 001. PAN: AAATK 1350J APPELLANT RESPONDENT Appellant by : Shri Padamchand Khincha, CA Respondent by : Smt. Neera Malhotra, CIT(DR) Date of hearing : 25.08.2015 Date of Pronouncement : 04.09.2015 O R D E R Per N.V. Vasudevan, Judicial Member T…