CIT v. Rinku Chakraborthy

20 Taxmann.com 609High Court2012#13704 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2025.

Sections most often in play

Section 131 Section 133A Section 139(1)Section 143(2)Section 143(3)Section 147 Section 148 Section 151

Judgments citing CIT v. Rinku Chakraborthy

Ramasamy Kandasamy, Karur vs. ITO, Ward-1, Karur

In the result, the appeal of the assessee is allowed

ITA 2023/CHNY/2025[2012-13]Status: DisposedITAT Chennai19 Nov 2025AY 2012-13

Bench: Shri Manu Kumar Giri & Shri Jagadishआयकर अपील सं./Ita No.2023/Chny/2025 िनधा"रण वष"/Assessment Year: 2012-13 V. Ramasamy Kandasamy, The Ito, No.4/76, Sf No.927, Sukkaliyur, Ward-1, Karur-639 003. Karur. [Pan: Ajgpk 4945 H]

For Appellant: Mr.H. Yeshwanth KumarFor Respondent: Ms.R. Anitha, Addl.CIT

Section 143(2)Section 143(3)Section 147Section 151

…आयकर अपीलीय अिधकरण, ’सी’ "यायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH: CHENNAI "ी मनु कुमार िग"र, "ाियक सद" एवं एवं एवं एवं "ी जगदीश, लेखा सद" के सम" BEFORE SHRI MANU KUMAR GIRI, JUDICIAL MEMBER AND SHRI JAGADISH, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.2023/Chny/2025 िनधा"रण वष"/Assessment Year: 2012-13 v. Ramasamy Kandasamy, The ITO, No.4/76, SF No.927, Sukkaliyur, Ward-1, Karur-639 003. Karur. [PAN: AJGPK 4945 H] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant by : Mr.H. Yeshwanth Kumar, Advocate ""यथ" क" ओर से /Respondent by : Ms.R. Anitha, Addl.CIT सुनवाईक"तारीख/Date of…

M/S. Biocon Limited, Bengaluru vs. Commissioner of Income Tax, Ltu, Bengaluru

In the result, the appeal filed by the assessee is allowed on the legal issue raised in ground no

ITA 1858/BANG/2018[2010-11]Status: DisposedITAT Bangalore09 Jun 2022AY 2010-11

Bench: Shri. Chandra Poojari & Smt. Beena Pillaiassessment Year : 2010-11 The Joint M/S. Biocon Ltd., Commissioner Of 20Th Km, Hosur Road, Income-Tax, Electronic City, Large Tax Payers Bangalore – 560 100. Unit [Ltu], Pan: Aaacb7461R Vs. Bangalore. Appellant Respondent : Shri Padam Chand Khincha, Assessee By Ca Revenue By : Shri Pradeep Kumar, Cit Dr Date Of Hearing : 20-04-2022 Date Of Pronouncement : 09-06-2022 Order Per Beena Pillaipresent Appeal Is Filed By Assessee Against The Order Dated 28.03.2018 Passed By Ld.Cit(A)-3, Bangalore For A.Y. 2010-11 On Following Grounds Of Appeal: “The Grounds Mentioned Herein Below Are Independent & Without Prejudice To The Other Grounds Preferred By The Appellant. 1. That On Facts & Circumstances Of The ' Case & In Law, The Order Passed By The Learned Commissioner Of Income-Tax Appeals ["Cit(A)"] Dated March 28, 2018 Under Section 250 Of The Income-Tax Act, 1961 ("The Act") For Ay 2010-11 To The Extent Prejudicial To The Appellant, Is Bad In Law & Facts & Liable To Be Quashed. 2. Scope Of Re-Assessment Proceedings

For Respondent: Shri Padam Chand Khincha

Section 147Section 250Section 35

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH : BANGALORE BEFORE SHRI. CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessment Year : 2010-11 The Joint M/s. Biocon Ltd., Commissioner of 20th KM, Hosur Road, Income-tax, Electronic City, Large Tax Payers Bangalore – 560 100. Unit [LTU], PAN: AAACB7461R Vs. Bangalore. APPELLANT RESPONDENT : Shri Padam Chand Khincha, Assessee by CA Revenue by : Shri Pradeep Kumar, CIT DR Date of Hearing : 20-04-2022 Date of Pronouncement : 09-06-2022 ORDER PER BEENA PILLAI, JUDICIAL MEMBER Present appeal is filed by assessee against the order dated 28.03…

Joint Commissioner of Income Tax, (Ltu), Bengaluru vs. M/S. Vijaya Bank, Bengaluru

In the result, the appeal of the assessee is allowed while the appeal of the Revenue is dismissed

ITA 1832/BANG/2018[2008-09]Status: DisposedITAT Bangalore13 Jan 2021AY 2008-09

Bench: Shri N.V. Vasudevan & Shri Chandra Poojari

For Appellant: Shri. S.Ananthan, CAFor Respondent: Shri. Pradeep Kumar, CIT (DR) (ITAT), Bengaluru

Section 143(3)Section 147Section 36(1)(viia)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER ITA No. and Appellant Respondent Assessment Year 1832/Bang/2018 The Joint M/s. Vijaya Bank, HO 2008-09 Commissioner of Central Accounts Dept, Income Tax, LTU, 41/2, M G Road, Bangalore. Bangalore – 560 001. PAN: AAACV 4791 J 1837/Bang/2018 M/s. Vijaya Bank, HO The Joint Commissioner of 2008-09 Bangalore – 560 001. Income Tax, LTU, Bangalore. PAN: AAACV 4791 J Assessee by : Shri. S.Ananthan, CA Revenue by : Shri. Pradeep Kumar, CIT (DR) (ITAT), Bengaluru. Date of hear…

Tumkur Dcc Bank Limited, Tumkur vs. Assistant Commissioner of Income Tax Circle-1, Tumkur

In the result, the appeals filed by the assessee for assessment years 2012-13 to 2014-15 are dismissed and the appeal filed for AY

ITA 1/BANG/2019[2012-13]Status: DisposedITAT Bangalore12 Jul 2019AY 2012-13

Bench: Shri B.R Baskaran & Shri P.K Gadale

For Appellant: Shri S Ramasubramanian, C.AFor Respondent: Shri Smarak Swain, JCIT (DR)

Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A’’ BENCH : BANGALORE BEFORE SHRI B.R BASKARAN, ACCOUNTANT MEMBER AND SHRI P.K GADALE, JUDICIAL MEMBER ITA Nos.01 to 04/Bang/2019 Assessment year : 2012-13 to 2015-16 Tumkur DCC Bank Ltd., Vs. The Asst. Commissioner of Income-tax, No.44, Head Office, Church Circle, Circle-(1, Near Police Station, Tumkur. Tumkur – 572 101. PAN – AAAAD 2860 J. APPELLANT RESPONDENT Appellant by : Shri S Ramasubramanian, C.A Respondent by : Shri Smarak Swain, JCIT (DR) Date of hearing : 25.04.2019 Date of Pronouncement : 12.07.2019 O R D E R Per B.R Baskaran, Accountant Member All these…

M/S Inatech India Private Limited, Bangalore vs. Income Tax Officer Ward-3(1)(4), Bangalore

In the result, the assessee’s appeal for Assessment Year 2012-13

ITA 214/BANG/2018[2012-13]Status: DisposedITAT Bangalore30 Apr 2019AY 2012-13

Bench: Shri N. V. Vasudevan & Shri Jason P. Boaz

For Appellant: Shri. Surya Narayana, AdvocateFor Respondent: Shri. Pradeep Kumar, CIT-DR

Section 143(3)Section 144CSection 156Section 271(1)(c)Section 274Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI N. V. VASUDEVAN, VICE PRESIDENT AND SHRI JASON P. BOAZ, ACCOUNTANT MEMBER IT(TP)A No.214/Bang/2018 Assessment year : 2012-13 M/s. Inatech India Pvt. Ltd., Vs. The Income Tax Officer, (Formerly known as Inatech Ward - 3(1)(4), Infosolutions Pvt. Ltd.,) Bengaluru. #23 & 24 AMR Tech Park, AMR 2A Block, 3rd Floor, AMR Tech Park, Hosur Main Road, Bangalore – 560 068. PAN : AABCI 0938 D APPELLANT RESPONDENT Assessee by : Shri. Surya Narayana, Advocate Revenue by : Shri. Pradeep Kumar, CIT-DR Date of hearing : 21.03.2019 Date of Pronouncement : 30…

Surabhi Souharda Credit Co-Operative Limited, Bangalore vs. Income Tax Officer Ward-7(2)(5), Bangalore

In the result, the appeal of assessee is treated as partly allowed for statistical purpose

ITA 206/BANG/2019[2014-15]Status: DisposedITAT Bangalore12 Apr 2019AY 2014-15

Bench: Shri N.V. Vasudevan & Shri Jason P. Boazassessment Year : 2014-15

For Appellant: Shri B.S. Balachandra, AdvocateFor Respondent: Shri R.N. Siddappaji, Addl.CIT

Section 143(2)Section 147Section 148Section 80P

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI JASON P. BOAZ, ACCOUNTANT MEMBER Assessment Year : 2014-15 Surabhi Souharda Credit Co-Operative Limited, Income Tax Officer, 270, I Floor, Sairam Complex, Ward-7(2)(5), 5th Block, Koramangala, Vs. BENGALURU BENGALURU [PAN: AAFAS0815D] APPELLANT RESPONDENT Appellant by : Shri B.S. Balachandra, Advocate Respondent by : Shri R.N. Siddappaji, Addl.CIT Date of hearing : 10-04-2019 Date of Pronouncement : 12-04-2019 O R D E R Per N V Vasudevan, Vice President : This is an appeal by the assessee against the…

Fibres & Fabrics International P Ltd, Bangalore vs. Deputy Commissioner of Income Tax, Circel-11(3), Bangalore

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

ITA 1352/BANG/2014[2005-06]Status: DisposedITAT Bangalore10 Feb 2016AY 2005-06

Bench: Shri Vijaypal Rao & Shri Inturi Rama Raom/S.Fibres & Fabrics International Pvt. Ltd. No.21, E-1, 2Nd Phase, Peenya Industrial Area, Bangalore-560058. … Appellant Pan: Aaacf 6841 M Vs. Deputy Commissioner Of Income-Tax, Circle 11(3), Bangalore. … Respondent

For Appellant: Shri Nageswar Rao, AdvocateFor Respondent: Smt.Neera Malhotra, CIT(DR)

Section 147Section 253Section 32(1)(ii)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, BANGALORE BEFORE SHRI VIJAYPAL RAO, JUDICIAL MEMBER and SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER M/s.Fibres & Fabrics International Pvt. Ltd. No.21, E-1, 2nd Phase, Peenya Industrial Area, Bangalore-560058. … Appellant PAN: AAACF 6841 M Vs. Deputy Commissioner of Income-tax, Circle 11(3), Bangalore. … Respondent Appellant by : Shri Nageswar Rao, Advocate Respondent by : Smt.Neera Malhotra, CIT(DR) Date of hearing : 10/12/2015 Date of pronouncement : 10/02/2016 O R D E R Per INTURI RAMA RAO, AM : This is an appeal filed by the assessee-company, directed against…