What is Ganga Saran and Sons P. Ltd. v. ITO authority for?

A mere charge of bogus expenses, without a specific finding that the assessee failed to disclose material facts, is insufficient to justify reassessment beyond four years under the first proviso to Section 147. Courts can examine the materiality and relevance of facts forming the 'reason to believe' for initiating reassessment, ensuring it is based on reasonable grounds.

How many judgments cite Ganga Saran and Sons P. Ltd. v. ITO?

234 judgments on BharatTax cite Ganga Saran and Sons P. Ltd. v. ITO (130 ITR 1), spanning 2007 to 2026.

Which sections of the Income Tax Act does Ganga Saran and Sons P. Ltd. v. ITO come up under?

It is most often cited in judgments turning on Section 147, Section 148, Section 143(3), Section 151, Section 139(1), Section 142(1).

Ganga Saran and Sons P. Ltd. v. ITO (130 ITR 1)

Deepak Kakar, Ferozpur vs. Income Tax Officer, Ward 3(1), Ferozpur

In the result, Assessee’s appeal is allowed

ITA 409/ASR/2024[2014-15]Status: DisposedITAT Amritsar24 Mar 2025AY 2014-15

Bench: Shri Udayan Das Gupta & Shri Krinwant Sahayxsftrtot U/Ita No. 409/Asr/2024 / Assessment Year : 2014-15 Deepak Kakar, The Ito, <Shw Mohalla Dhanwala Wala, Ward-3(1), Closed Street, Ferozepur Ferozepur City, Punjab 152002 Tt./Pan No: Ctzpk1764P H^L^Ff/Respondent 3| 4] Cl |'4F/Appellant ( Hybridhearing ) <Ivjcj?! $/ Revenue By :Shri Davinder Pal Singh, Sr. Dr 3{N Tf/Assessee By : Shri Parikshit Aggarwal, Ca

For Appellant: Shri Parikshit Aggarwal, CAFor Respondent: Shri Davinder Pal Singh, Sr. DR

Section 144Section 147Section 148Section 194ASection 195

…ing rea.ssessm.enl proceedings— Thus, it cannot he said that the reassessment proceedings were based on belief that income chargeable to tax has escaped, assessment—Therefore, issuance of notice under s. 148 was not valid" Ganga saran & Sons (P) Ltd, v. ITO, 130 ITR 1 (SC) • • Signature Hotels (P) Ltd, vs ITO&, ANR. (338 ITR 51) 12011) (Del. HC • Pr. CIT vs. G & G Pharma India Ltd (2016) 384 ITR 147 (DelHC) CIT vs. Indo Arab Air Services (2016) 130 DTR 78/ • 283 CTR 92 (Del. HC) We find that there are various judicial pronouncements which clearly and categorically say that a notice issued by a non- , residentju…

Deputy Commissioner of Incometax, Chennai vs. Cholamandalam Ms General Insurance Company Limited, Chennai

In the result, appeal filed by the assessee for AY 2011-12 is allowed

ITA 1489/CHNY/2024[2011-12]Status: DisposedITAT Chennai19 Mar 2025AY 2011-12

Bench: Shri Aby T. Varkey & Shri Manoj Kumar Aggarwal

For Appellant: Mr. Sandeep BagmarFor Respondent: Mr. Nilay

Section 115J

…ment. It has to be kept in mind that the Hon’ble Supreme Court in ITA No.1279 & 1338/Chny/2024 (AY 2008-09) ITA Nos.1281, 1488 & 1489/Chny/2024 (AY 2011-12) M/s. Cholamandalam MS – General Insurance Co. Ltd. :: 15 :: Ganga Saran & Sons P. Ltd. Vs. ITO (1981) 130 ITR 1 (SC) held that the expression “reason to believe” occurring in sec. 147 “is stronger” than the expression “if satisfied” and such requirement has to be met by the AO in the reasons recorded before usurping the jurisdiction u/s. 147 of the Act. 17. And, if the AO intends to re-open the assessment [scrutinized u/s 143(3)] after four years from the r…

Cholamandalam Ms General Insurance Company Limited, Chennai vs. DCIT, Non Corp Circle 8, Chennai

ITA 1279/CHNY/2024[2008-09]Status: DisposedITAT Chennai19 Mar 2025AY 2008-09

Bench: Shri Aby T. Varkey & Shri Manoj Kumar Aggarwalआयकर अपील सं./Ita No.1279/Chny/2024 निर्धारण वर्ष/Assessment Year: 2008-09 M/S. Cholamandalam Ms General- Insurance Co. Ltd., Dare House, 2Nd Floor, No.2, N.S.C. Bose Road, Chennai-600 001. [Pan: Aabcc 6633 K] (अपीलार्थी/Appellant) V. The Dcit, Non Corporate Circle-8, Chennai. (प्रत्यर्थी/Respondent) आयकर अपील सं./Ita No.1338/Chny/2024 निर्धारण वर्ष/Assessment Year: 2008-09 The Dcit, Non Corporate Circle-8, Chennai. V. M/S. Cholamandalam Ms General Insurance Co. Ltd., Dare House, 2Nd Floor, No.2, N.S.C. Bose Road, Chennai-600 001. [Pan: Aabcc 6633 K] (प्रत्यर्थी/Respondent) (अपीलार्थी/Appellant) आयकर अपील सं./Ita No.1280/Chny/2024 निर्धारण वर्ष/Assessment Year: 2009-10 M/S. Cholamandalam Ms General- Insurance Co. Ltd., Dare House, 2Nd Floor, No.2, N.S.C. Bose Road, Chennai-600 001. [Pan: Aabcc 6633 K] (अपीलार्थी/Appellant) V. The Dcit, Non Corporate Circle-8, Chennai. (प्रत्यर्थी/Respondent)

Section 115J

…on information, is made, there still must be some reason, which should warrant the holding of a belief that income chargeable to tax has escaped assessment. It has to be kept in mind that the Hon'ble Supreme Court in Ganga Saran & Sons P. Ltd. Vs. ITO (1981) 130 ITR 1 (SC) held that the expression "reason to believe” occurring in sec. 147 “is stronger” than the expression…

Ashok Kumar Jain, Kota vs. ITO WD-2(1), Kota

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

ITA 1225/JPR/2024[2015-16]Status: DisposedITAT Jaipur18 Mar 2025AY 2015-16

For Appellant: Sh. Mahendra Gargieya, Adv.& Sh. Devang Gargieya, AdvFor Respondent: Sh. Gautam Singh Choudhary, JCIT

Section 147Section 250Section 253(3)Section 5

…n of the believe. It cannot be a mere rumour, gossip or here say. The AO, acting as an honest person with reasonable prudence has to form a belief. Belief indicates something concrete or reliable. Kindly refer: Gangasharan& Sons Pvt. Ltd. v/s ITO &Anr. (1981) 130 ITR 1 (SC) and ITO v/s LakhmaniMewal Das (1976) 103 ITR 437 (SC). 1.3 A belief can't be without any reason, surprisingly however, in present case it is not at all known what is the genesis i.e. material/information coming to his possession even remotely. The ld. AO in present case considered the valuation for the purpose of S. 50C of the Act being Rs.93,…

Kailash Chand, Jaipur vs. ITO Ward, Behror

In the result, the appeal of the assessee is allowed

ITA 565/JPR/2024[2012-13]Status: DisposedITAT Jaipur10 Mar 2025AY 2012-13

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Judicial Member)

For Appellant: Sh. Mahendra Gargieya, Adv. &For Respondent: Sh. Dinesh Badgujar, Addl. CIT

Section 142(1)Section 144Section 144BSection 147Section 148Section 234A

…of the believe. It cannot be a mere rumour, gossip or here say. The AO, acting as an honest person with reasonable prudence has to form a belief. Belief indicates something concrete or reliable. Kindly refer: Gangasharan & Sons Pvt. Ltd. v/s ITO & Anr. (1981) 130 ITR 1 (SC) and ITO v/s Lakhmani Mewal Das (1976) 103 ITR 437 (SC). 1.3 A belief can’t be without any reason, surprisingly however, in present case it is not at all known what is the genesis i.e. material/information coming to his possession even remotely. The ld. AO in present case merely had a look at the P&L A/c and Balance Sheet (PB 14-16) and select…

Shalini Jagwayan, Jaipur vs. ITO Ward 4(4), Jaipur

In the result, this appeal of the assessee is partly allowed

ITA 987/JPR/2024[2011-12]Status: DisposedITAT Jaipur06 Mar 2025AY 2011-12

For Appellant: Shri Shrawan Kumar Gupta, AdvFor Respondent: Shri Gautam Singh Choudhary, JCIT-VH

Section 139Section 142(1)Section 147Section 148Section 234ASection 250Section 69

…ght since inception till date, are “reason to believe" and not "reason to suspect". The word “believe” has to be understood in contradistinction of suspicion or opinion. Belief indicates something concrete or reliable. Kindly refer Gangasharan& Sons Pvt. Ltd. 130 ITR 1 (SC), and ITO v. Lakhmani Mewal Das, (1976) 103 ITR 437 (SC). 3.2The belief of the Officer should be as to escapement of income and the belief should not be a product of imagination or speculation. There must be reason to induce the belief. 3.3Further, the belief must be of an honest and reasonable person based upon reasonable grounds. The office…

The Gate of Hope Charitable Trust, Chennai vs. ITO (Exemptions) Ward-2, Chennai

The appeals of the assessee are allowed

ITA 2006/CHNY/2024[2011-12]Status: DisposedITAT Chennai05 Mar 2025AY 2011-12

Bench: Shri Aby T. Varkey & Shri Jagadish

For Appellant: Ms. T.V.Muthu AbiramiFor Respondent: Ms. Anitha, Addl.CIT

Section 11Section 12ASection 147Section 80G

…assessment. It has to be kept in mind that the Hon'ble Supreme Court in It has to be kept in mind that the Hon'ble Supreme Court in It has to be kept in mind that the Hon'ble Supreme Court in Ganga Saran & Sons P. Ltd. Vs Saran & Sons P. Ltd. Vs. ITO (1981) 130 ITR 1 (SC) . ITO (1981) 130 ITR 1 (SC) held that the expression "reason to believe" "reason to believe" occurring in sec. 147 "is stronger" "is stronger" than the expression "if satisfied" and such requirement has to be met by the AO in and such requirement has to be met by the AO in ITA No.1372 & 2006/Chny/2024 ITA No.1372 & 2006/Chny/2024 (AYs 20 2010…

The Gate of Hope Charitable Trust, Chennai vs. ITO(E), Ward-2, Chennai

The appeals of the assessee are allowed

ITA 1372/CHNY/2024[2010-11]Status: DisposedITAT Chennai05 Mar 2025AY 2010-11

Bench: Shri Aby T. Varkey & Shri Jagadish

For Appellant: Ms. T.V.Muthu AbiramiFor Respondent: Ms. Anitha, Addl.CIT

Section 11Section 12ASection 147Section 80G

…assessment. It has to be kept in mind that the Hon'ble Supreme Court in It has to be kept in mind that the Hon'ble Supreme Court in It has to be kept in mind that the Hon'ble Supreme Court in Ganga Saran & Sons P. Ltd. Vs Saran & Sons P. Ltd. Vs. ITO (1981) 130 ITR 1 (SC) . ITO (1981) 130 ITR 1 (SC) held that the expression "reason to believe" "reason to believe" occurring in sec. 147 "is stronger" "is stronger" than the expression "if satisfied" and such requirement has to be met by the AO in and such requirement has to be met by the AO in ITA No.1372 & 2006/Chny/2024 ITA No.1372 & 2006/Chny/2024 (AYs 20 2010…

Puneet Singhvi, Kota vs. ITO, Ward-2(1), Kota

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 1294/JPR/2024[2013-14]Status: DisposedITAT Jaipur13 Feb 2025AY 2013-14

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri Mahendra Gargieya, Advocate &For Respondent: Shri Gautam Singh Choudhary, JCIT-DR

Section 144Section 147Section 148Section 2(47)Section 234ASection 48Section 50C

…of the believe. It cannot be a mere rumour, gossip or here say. The AO, acting as an honest person with reasonable prudence has to form a belief. Belief indicates something concrete or reliable. Kindly refer: Gangasharan & Sons Pvt. Ltd. v/s ITO & Anr. (1981) 130 ITR 1 (SC) and ITO v/s Lakhmani Mewal Das (1976) 103 ITR 437 (SC). 3.2Since, s. 147 can only be invoked only in the income escaped the assessment, it presupposes existence of income first then only it can escape assessment if there is no income there can’t be any escapement. The material/information coming to the possession of the AO i.e. the registered…

Babulal Roshanlal Patni, Nagpur vs. DCIT, Cencir 1(2), Nagpur

In the result, appeals of the assessee’s are allowed

ITA 196/NAG/2024[2015-16]Status: DisposedITAT Nagpur06 Feb 2025AY 2015-16

Bench: Shri V. Durga Rao

For Appellant: Shri K.P. Dewani, AdvocateFor Respondent: Shri Abhay Y. Marathe, Sr. DR

Section 147Section 148Section 69A

…notice u/sec.148 even though the loose papers are dumb documents which does not have any evidentiary value by relying on the decision of Hon’ble Supreme Court in the case of ITO vs., Lakhmani Mewal Das 103 ITR 437 (SC) and Ganga Saran & Sons (P) Ltd., vs. ITO 130 ITR 1 (SC). 10 ITA.No.193/NAG./2024 5.3. Fourthly, he submitted that pursuant to search action u/sec.132(1) of the Act, the Assessing Officer received information and no valid notice u/sec.148 could be issued in the case of these assessee’s pursuant to such information received and found in the course of search by relying decision of Hon’ble High Court…

Patni Housing Private Limited, Nagpur vs. DCIT, Cencir 1(2), Nagpur

In the result, appeals of the assessee’s are allowed

ITA 194/NAG/2024[2015-16]Status: DisposedITAT Nagpur06 Feb 2025AY 2015-16

Bench: Shri V. Durga Rao

For Appellant: Shri K.P. Dewani, AdvocateFor Respondent: Shri Abhay Y. Marathe, Sr. DR

Section 147Section 148Section 69A

…notice u/sec.148 even though the loose papers are dumb documents which does not have any evidentiary value by relying on the decision of Hon’ble Supreme Court in the case of ITO vs., Lakhmani Mewal Das 103 ITR 437 (SC) and Ganga Saran & Sons (P) Ltd., vs. ITO 130 ITR 1 (SC). 10 ITA.No.193/NAG./2024 5.3. Fourthly, he submitted that pursuant to search action u/sec.132(1) of the Act, the Assessing Officer received information and no valid notice u/sec.148 could be issued in the case of these assessee’s pursuant to such information received and found in the course of search by relying decision of Hon’ble High Court…

Taradevi Babulal Patni, Nagpur vs. DCIT, Circle-3, Nagpur

In the result, appeals of the assessee’s are allowed

ITA 193/NAG/2024[2015-16]Status: DisposedITAT Nagpur06 Feb 2025AY 2015-16

Bench: Shri V. Durga Rao

For Appellant: Shri K.P. Dewani, AdvocateFor Respondent: Shri Abhay Y. Marathe, Sr. DR

Section 147Section 148Section 69A

…notice u/sec.148 even though the loose papers are dumb documents which does not have any evidentiary value by relying on the decision of Hon’ble Supreme Court in the case of ITO vs., Lakhmani Mewal Das 103 ITR 437 (SC) and Ganga Saran & Sons (P) Ltd., vs. ITO 130 ITR 1 (SC). 10 ITA.No.193/NAG./2024 5.3. Fourthly, he submitted that pursuant to search action u/sec.132(1) of the Act, the Assessing Officer received information and no valid notice u/sec.148 could be issued in the case of these assessee’s pursuant to such information received and found in the course of search by relying decision of Hon’ble High Court…

Mack Star Marketing Private Limited, Mumbai vs. Deputy Commissioner of Income Tax 2(2)(1), Mumbai

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

ITA 4994/MUM/2024[2013-14]Status: DisposedITAT Mumbai21 Jan 2025AY 2013-14

Bench: Shri Om Prakash Kant () & Shri Sunil Kumar Singh ()

For Appellant: Mr. Yash VarmaniFor Respondent: Mr. R.R. Makwana, Sr. DR

Section 144BSection 147

…st be some material or information in possession of the Assessing Officer to believe that assessee has either under stated his income or claimed loss or deduction as allowance. The Hon'ble Supreme Court in the case of Ganga Saran & Sons (P.) Ltd v. ITΟ [1981] 130 ITR 1 (SC) has held that AO must have reasons to believe that income chargeable to tax as escaped income. In the word 'reasons to believe' are stronger than word is satisfied'. The Hon'ble Supreme Court in the case of Raymond Woollen Mills Ltd. v. ITO [1999] 236 ITR 34 (SC) held that in determining whether commencement of the reassessment proceedings was…

Cosmic Informatics Pvt. Ltd., New Delhi vs. ACIT Central Circle - 2, New Delhi

In the result, appeal of the Revenue in appeal No

ITA 2444/DEL/2024[2017-18]Status: DisposedITAT Delhi02 Jan 2025AY 2017-18

Bench: Shri Sudhir Kumar & Shri Manish Agarwalita No.2442 To 2445/Del/2023 (Assessment Years 2013-14 To 2016-17) Dcit, Lotus Herbals Pvt. Ltd., Cc-20, Delhi. Room No.269A, 2 Nd Floor, Ara Vs. Centre, E-2, Jhandewalan, New Delhi-110055. Pan-Aaacl0198F (Appellant) (Respondent) Assessee By Shri Rohit Jain, Adv. & Shri Shivam Gupta, Ca Department By Sh. Mukesh Jha, Cit Dr & Ms. Pooja Swroop, Cit-Dr 29.09.2025 Date Of Hearing Date Of Pronouncement 23.12.2025 O R D E R Per Manish Agarwal, Am: These Are Five Appeals Filed By The Revenue Against The Separate Orders Of Learned Commissioner Of Income Tax (Appeals)-27, New Delhi. All Are Dated 12.06.2023 For Assessment Years As Tabulated As Under:

Section 143Section 143(3)Section 147Section 148Section 151

…imed is bogus is not sufficient to justify the fulfillment of condition set out in first proviso to section 147 of the Act, as has been held in the following decisions: - Chhugamal Rajpal vs. S.P. Chaliha 79 ITR 603 (SC) - Ganga Saran & Sons (P) Ltd vs. ITO: 130 ITR 1 (SC) - ITO vs. Lakhmani Mewal Das: 103 ITR 437 (SC) - CIT vs. Foramer France: 264 ITR 566 (SC) - Rita Rajkumar Singh v. ACIT. [2022] 287 Taxman 413 (Bom) - Sunil Hanskrishna Khanna v. ACIT; [2022] 139 taxmann.com 555 (Bom) - Gateway Leasing (P.) Ltd. vs. ACIT 426 ITR 228 (Bom.) - Priti Paras Savla vs. ITO 130 taxmann.com.59 (Guj) Considering that i…

Cosmic Informatics Pvt. Ltd., New Delhi vs. ACIT Central Circle - 2, New Delhi

In the result, appeal of the Revenue in appeal No

ITA 2443/DEL/2024[2013-14]Status: DisposedITAT Delhi02 Jan 2025AY 2013-14

Bench: Shri Sudhir Kumar & Shri Manish Agarwalita No.2442 To 2445/Del/2023 (Assessment Years 2013-14 To 2016-17) Dcit, Lotus Herbals Pvt. Ltd., Cc-20, Delhi. Room No.269A, 2 Nd Floor, Ara Vs. Centre, E-2, Jhandewalan, New Delhi-110055. Pan-Aaacl0198F (Appellant) (Respondent) Assessee By Shri Rohit Jain, Adv. & Shri Shivam Gupta, Ca Department By Sh. Mukesh Jha, Cit Dr & Ms. Pooja Swroop, Cit-Dr 29.09.2025 Date Of Hearing Date Of Pronouncement 23.12.2025 O R D E R Per Manish Agarwal, Am: These Are Five Appeals Filed By The Revenue Against The Separate Orders Of Learned Commissioner Of Income Tax (Appeals)-27, New Delhi. All Are Dated 12.06.2023 For Assessment Years As Tabulated As Under:

Section 143Section 143(3)Section 147Section 148Section 151

…imed is bogus is not sufficient to justify the fulfillment of condition set out in first proviso to section 147 of the Act, as has been held in the following decisions: - Chhugamal Rajpal vs. S.P. Chaliha 79 ITR 603 (SC) - Ganga Saran & Sons (P) Ltd vs. ITO: 130 ITR 1 (SC) - ITO vs. Lakhmani Mewal Das: 103 ITR 437 (SC) - CIT vs. Foramer France: 264 ITR 566 (SC) - Rita Rajkumar Singh v. ACIT. [2022] 287 Taxman 413 (Bom) - Sunil Hanskrishna Khanna v. ACIT; [2022] 139 taxmann.com 555 (Bom) - Gateway Leasing (P.) Ltd. vs. ACIT 426 ITR 228 (Bom.) - Priti Paras Savla vs. ITO 130 taxmann.com.59 (Guj) Considering that i…

Shahnaj, Near Bherudanji Well vs. Income Tax Officer, Ward-2, Income Tax Office

In the result, the appeal of the assessee is allowed

ITA 712/JODH/2024[2013-14]Status: DisposedITAT Jodhpur01 Jan 2025AY 2013-14

Bench: Dr. S. Seethalakshmi & Dr Mitha Lal Meenasmt. Shanaj Vs The Ito W/O Shri Aslam Khan Ward-2, Churu, Near Bherudan Ji Well,Ward No. 22 Churu Sardarshahar,Churu – 331 403 (Appellant) (Respondent) Pan No. Fpmps 3570 D

Section 139Section 147Section 148Section 151Section 50CSection 54F

…d “belief” is qualified by the word “reason”, meaning thereby the belief has to be based on some basis / material. The word “belief? has to be understood in contradistinction to suspicion or opinion. The word “belief” indicates something concrete or reliable (130 ITR 1 — SC). The belief relating to escapement of income should not be a product of imagination or speculation. There must be reason to induce the belief (80 ITR 467 — SC). The reopening should not be for investigations or finding out the probabilities of escaped income (79 ITR 603). In other words, the AO issued the notice u/s 148 only on suspicion. In…

Dayal Cotspin Limited, Akola vs. ACIT, Akola Circle, Akola

In the result, appeal filed by the assessee is allowed

ITA 87/NAG/2024[2012-13]Status: DisposedITAT Nagpur12 Dec 2024AY 2012-13

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri Kishore P. DewaniFor Respondent: Shri Abhay Y. Marathe

Section 132(1)Section 142(1)Section 143Section 143(3)Section 147Section 148Section 154Section 234ASection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH, NAGPUR BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI K.M. ROY, ACCOUNTANT, MEMBER ITA no.87/Nag./2024 (Assessment Year : 2012–13) Dayal Cotspin Ltd. New Radhakishan Plots ……………. Appellant Akola 444 001 PAN – AACCD4041K v/s Asstt. Commissioner of Income Tax ……………. Respondent Akola Circle, Akola Assessee by : Shri Kishore P. Dewani Revenue by : Shri Abhay Y. Marathe Date of Hearing – 26/11/2024 Date of Order – 12/12/2024 O R D E R PER K.M. ROY, A.M. This appeal by the assessee is against the impugned order dated 04/01/2024, passed by the learned Commissio…

The Hongkong and Shanghai Banking Corporation Limited -India Branches, Mumbai vs. The Deputy Commissioner of Income Tax (International Taxation)-2(2)(2), Mumbai

ITA 2201/MUM/2024[2013-14]Status: DisposedITAT Mumbai21 Nov 2024AY 2013-14

Bench: Shri Narendra Kumar Billaiya, Hon'Ble & Shri Sunil Kumar Singh, Hon'Ble

For Appellant: Shri Porus Kaka & Shri Divesh Chawla, A/RsFor Respondent: Shri Vivek Perampurna, CIT D/R

Section 143(3)Section 148Section 44ASection 92E

…आयकर अपीलीय अधिकरण न्यायपीठ, मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SHRI NARENDRA KUMAR BILLAIYA, HON'BLE ACCOUNTANT MEMBER & SHRI SUNIL KUMAR SINGH, HON'BLE JUDICIAL MEMBER I.T.A. No. 2201/Mum/2024 Assessment Year: 2013-14 I.T.A. No. 2202/Mum/2024 Assessment Year: 2015-16 I.T.A. No. 2203/Mum/2024 Assessment Year: 2014-15 The Hongkong and Shangai Vs The Deputy Commissioner of Banking Corporation Limited - India Branches 52/60 Mahatma Gandhi Road Fort Mumbai - 400001 [PAN: AAACT2786P] अपीलार्थी/ (Appellant) Income-tax (International Taxation) -2(2)(2), Mumbai प्रत्यर्थी / (Respond…

DCIT(It)-2(2)(2), Nariman Point vs. The Hongkong and Shanghai Banking Corporation Ltd, Bandra

ITA 1335/MUM/2024[2015-16]Status: DisposedITAT Mumbai21 Nov 2024AY 2015-16

Bench: Shri Narendra Kumar Billaiya, Hon'Ble & Shri Sunil Kumar Singh, Hon'Ble

For Appellant: Shri Porus Kaka & Shri Divesh Chawla, A/RsFor Respondent: Shri Vivek Perampurna, CIT D/R

Section 143(3)Section 148Section 44ASection 92E

…आयकर अपीलीय अधिकरण न्यायपीठ, मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SHRI NARENDRA KUMAR BILLAIYA, HON'BLE ACCOUNTANT MEMBER & SHRI SUNIL KUMAR SINGH, HON'BLE JUDICIAL MEMBER I.T.A. No. 2201/Mum/2024 Assessment Year: 2013-14 I.T.A. No. 2202/Mum/2024 Assessment Year: 2015-16 I.T.A. No. 2203/Mum/2024 Assessment Year: 2014-15 The Hongkong and Shangai Banking Corporation Limited - Vs India Branches 52/60 Mahatma Gandhi Road Fort Mumbai - 400001 [PAN: AAACT2786P] अपीलार्थी/ (Appellant) The Deputy Commissioner of Income-tax (International Taxation) -2(2)(2), Mumbai प्रत्यर्थी / (Respond…

DCIT(It)-2(2)(2), Air India Building vs. The Hongkong and Shanghai Banking Corporation Ltd, Bandra

ITA 1333/MUM/2024[2013-14]Status: DisposedITAT Mumbai21 Nov 2024AY 2013-14

Bench: Shri Narendra Kumar Billaiya, Hon'Ble & Shri Sunil Kumar Singh, Hon'Ble

For Appellant: Shri Porus Kaka & Shri Divesh Chawla, A/RsFor Respondent: Shri Vivek Perampurna, CIT D/R

Section 143(3)Section 148Section 44ASection 92E

…आयकर अपीलीय अधिकरण न्यायपीठ, मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SHRI NARENDRA KUMAR BILLAIYA, HON'BLE ACCOUNTANT MEMBER & SHRI SUNIL KUMAR SINGH, HON'BLE JUDICIAL MEMBER I.T.A. No. 2201/Mum/2024 Assessment Year: 2013-14 I.T.A. No. 2202/Mum/2024 Assessment Year: 2015-16 I.T.A. No. 2203/Mum/2024 Assessment Year: 2014-15 The Hongkong and Shangai Vs Banking Corporation Limited - India Branches 52/60 Mahatma Gandhi Road Fort Mumbai - 400001 [PAN: AAACT2786P] अपीलार्थी/ (Appellant) The Deputy Commissioner of Income-tax (International Taxation) -2(2)(2), Mumbai प्रत्यर्थी / (Respond…

Ganga Saran and Sons P. Ltd. v. ITO

What is Ganga Saran and Sons P. Ltd. v. ITO authority for?

Also referred to as

Sections most often in play

Issues it is cited on

Judgments citing Ganga Saran and Sons P. Ltd. v. ITO

Deepak Kakar, Ferozpur vs. Income Tax Officer, Ward 3(1), Ferozpur

Deputy Commissioner of Incometax, Chennai vs. Cholamandalam Ms General Insurance Company Limited, Chennai

Cholamandalam Ms General Insurance Company Limited, Chennai vs. DCIT, Non Corp Circle 8, Chennai

Ashok Kumar Jain, Kota vs. ITO WD-2(1), Kota

Kailash Chand, Jaipur vs. ITO Ward, Behror

Shalini Jagwayan, Jaipur vs. ITO Ward 4(4), Jaipur

The Gate of Hope Charitable Trust, Chennai vs. ITO (Exemptions) Ward-2, Chennai

The Gate of Hope Charitable Trust, Chennai vs. ITO(E), Ward-2, Chennai

Puneet Singhvi, Kota vs. ITO, Ward-2(1), Kota

Babulal Roshanlal Patni, Nagpur vs. DCIT, Cencir 1(2), Nagpur

Patni Housing Private Limited, Nagpur vs. DCIT, Cencir 1(2), Nagpur

Taradevi Babulal Patni, Nagpur vs. DCIT, Circle-3, Nagpur

Mack Star Marketing Private Limited, Mumbai vs. Deputy Commissioner of Income Tax 2(2)(1), Mumbai

Cosmic Informatics Pvt. Ltd., New Delhi vs. ACIT Central Circle - 2, New Delhi

Cosmic Informatics Pvt. Ltd., New Delhi vs. ACIT Central Circle - 2, New Delhi

Shahnaj, Near Bherudanji Well vs. Income Tax Officer, Ward-2, Income Tax Office

Dayal Cotspin Limited, Akola vs. ACIT, Akola Circle, Akola

The Hongkong and Shanghai Banking Corporation Limited -India Branches, Mumbai vs. The Deputy Commissioner of Income Tax (International Taxation)-2(2)(2), Mumbai

DCIT(It)-2(2)(2), Nariman Point vs. The Hongkong and Shanghai Banking Corporation Ltd, Bandra

DCIT(It)-2(2)(2), Air India Building vs. The Hongkong and Shanghai Banking Corporation Ltd, Bandra