Ganjam Nagappa And Sons Trust v. DIT (E)

259 ITR 59High Court2003#24053 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2016 to 2020.

Judgments citing Ganjam Nagappa And Sons Trust v. DIT (E)

Chirag J. Mehta, Mumbai vs. ACIT Circle- 19 (2), Mumbai

In the result, appeal filed by the assessee for AY 2009-10 is partly allowed

ITA 6520/MUM/2018[2009-10]Status: DisposedITAT Mumbai14 Feb 2020AY 2009-10

Bench: Shri C.N.Prasad & Shri G. Manjunatha

Section 133ASection 143(3)Section 147Section 148

…rred an appeal before the Ld.CIT(A). Before the Ld.CIT(A), the assessee has challenged the assessment proceedings, in light of certain judicial precedents, including the decision of Hon’ble Supreme Court in the case of GKN Driveshafts (India) Ltd.vs CIT(2003) 259 ITR 59 and also, on the ground of ‘change of opinion’. The assessee had also challenged the additions made by the Ld. AO towards disallowances of bogus purchases, on the ground that merely on the basis of admission in statement recorded during the survey proceedings u/s 133A, additions could not be made, when the assessee has filed necessary evidences to…

M/S. K.H.Bapuji Memorial Educational Trust, Mandya vs. The Commissioner of Income Tax (Exemptions), Bangalore

ITA 2220/BANG/2019[2019-20]Status: DisposedITAT Bangalore22 Jan 2020AY 2019-20

Bench: Smt. Beena Pillai & Shri O.P.Meena

Section 12ASection 12A(1)

…on Trust, Mandya v. CIT(E)-Bangalore/ I.T.A.No.2220 /BANG//2019/A.Y.:19-20 Page 3 of 5 satisfy himself about object of the institution and genuineness of its activities. The Hon`ble Karnataka High Court in the case of Ganjam Nagappa And Sons Trust v. DIT (E) 259 ITR 59 (Karnataka) held that exemption or renewal is not automatic in character. Therefore, CIT (E) held that the trust is not interested in processing this application and law assists those who are vigilant and not sleep over their rights as per principle embedded in the well-known dictum “Vigilantus non dormantibusjura-subvenium”. In view of such situa…

Rkm Infotech & Developers Pvt. Ltd., New Delhi vs. ITO, New Delhi

In the result, appeal of the assessee is allowed on legal grounds

ITA 621/DEL/2014[2002-03]Status: DisposedITAT Delhi05 Aug 2016AY 2002-03

Bench: In The Income Tax Appellate Tribunal Delhi Bench ‘F’ New Delhi

For Appellant: ShriN. Chhillar, AdvFor Respondent: Shri R.S. Negi, Sr-DR

Section 147Section 68

…BEFORE IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘F’ NEW DELHI BEFORE SHRI G.D. AGRAWAL. VICE PRESIDENT AND SHRI CHANDRA MOHAN GARG, JUDICIAL MEMBER Assessment Year: 2002-03 RKM Infotech & Develoeprs P Ltd Vs. The ITO 12, 3rd Floor, Vasan Arcade Ward -15(4) B-7, Vasant Kunj, New Delhi New Delhi PAN AAACG 9124 G (Appellant) (Respondent) Assessee by : ShriN. Chhillar, Adv Shri Nipun Kumar Department by : Shri R.S. Negi, Sr-DR Date of Hearing : 01.06.2016 Date of pronouncement : 05.08.2016 O R D E R PER CHANDRA MOHAN GARG, JUDICIAL MEMBER This appeal has been filed by the assessee against the…