Insurance Corporation of India V. CIT (1996) 219 ITR 410, (xx) 418 (SC) Sreelekha Banerjee v. CIT

70 ITR 515High Court1968#18206 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 363,016 Indian tax judgments — from 2017 to 2022.

Issues it is cited on

section 5(2)(b)section 5(2)share capital and share premiumsource of sourcecreditworthiness of the creditorsection 250(4)borrowed satisfactionadmission of additional evidenceshare application moneytangible materialrule 46anon-resident

Judgments citing Insurance Corporation of India V. CIT (1996) 219 ITR 410, (xx) 418 (SC) Sreelekha Banerjee v. CIT

DCIT, Circle-3(1) Kolkata, Kolkata vs. M/S. Shree Parasnath Re-Rolling Mills Ltd., Kolkata

In the result, the appeal of the revenue is dismissed

ITA 2470/KOL/2019[2012-13]Status: DisposedITAT Kolkata15 Nov 2022AY 2012-13

Bench: Shri Rajesh Kumar& Shri Sonjoy Sarma]

Section 142(1)Section 68

…आयकर अपील"य अ"धकरण, कोलकाता पीठ ‘बी’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH: KOLKATA "ी राजेश कुमार, लेखा सद"य एवं "ी संजय शमा" "या"यक सद"य के सम" [Before Shri Rajesh Kumar, Accountant Member& Shri Sonjoy Sarma, Judicial Member] I.T.A. No. 2470/Kol/2019 Assessment Year : 2012-13 DCIT, Circle-3(1), Kolkata Vs. M/s Shree Parasnath Re-Rolling Mills Ltd. (PAN:AAGCS 2108 E) Appellant / (अपीलाथ") Respondent / ( !यथ") Date of Hearing / सुनवाई 13.09.2022 क$ "त&थ Date of Pronouncement/ 17.11.2022 आदेश उ)घोषणा क$ "त&थ For the Appellant/ Shri Siddharth Agarwal, Advocate "नधा"/रती क$ ओर से For the Respon…

Assistant Commissioner of Income Tax Central Circle - 1(4), Bengaluru vs. M/S Snowshine Realtors Pvt.Ltd., Bengaluru

In the result, the revenue appeals in ITA Nos

ITA 1443/BANG/2018[2008-09]Status: DisposedITAT Bangalore28 Oct 2022AY 2008-09

Bench: Shri N.V. Vasudevan & Shri Chandra Poojariita Nos.1441 & 1442/Bang/2018 Assessment Year: 2009-10 & 2012-13 Acit Central Circle- M/S. Kansur Developers India Pvt. Ltd. 1(4) No.2650, Ground Floor Bengaluru Vs. 37Th B Cross, 28Th Main, 9Th Block Jayanagar Bangalore 560 009 Pan No : Aacck9866F Appellant Respondent C.O. Nos.103&104/Bang/2018 (Arising Out Of Ita Nos.1441 & 1442/Bang/2018) Assessment Years: 2009-10 & 2012-13

For Appellant: Shri Dilip, Junior Standing Counsel forFor Respondent: Dept
Section 147

…6 (2) (xviii) SC 670. 678) Manohar Joshi V Nitin Bhaurao Patil (1996) 1 SC 169. 179 (xix) Life Insurance Corporation of India V. CIT (1996) 219 ITR 410, (xx) 418 (SC) Sreelekha Banerjee V. CIT (1963) 49 ITR 112. 120 (SO) (xxi) D.Yasodamma, Gudur V. CIT (1968) 70 ITR 515, 517 (AP) (xxii) Anil Kumar Singh V. CIT (1972) 84 ITR 307 (Cal) (xxiii) Abu Bucker Sait V. CIT (1970) 76 ITR 362 (Mad) (xxiv) Bhagavan Prasad Mishra V. CIT (1959) 35 ITR 97 (Orissa) (xxv) Tolaram Daga V. CIT (1966) 59 ITR 632 (Assam) (xxvi) (xxvii) CIT V. Daulat Ram Rawatmull (1973) 87 ITR 349 (SC) Sarogi Credit Corporation V. CIT (1976) 103 ITR…

Assistant Commissioner of Income Tax Central Circle - 1(4), Bengaluru vs. M/S Kansur Developers India Pvt. Ltd., Bengaluru

In the result, the revenue appeals in ITA Nos

ITA 1442/BANG/2018[2012-13]Status: DisposedITAT Bangalore28 Oct 2022AY 2012-13

Bench: Shri N.V. Vasudevan & Shri Chandra Poojariita Nos.1441 & 1442/Bang/2018 Assessment Year: 2009-10 & 2012-13 Acit Central Circle- M/S. Kansur Developers India Pvt. Ltd. 1(4) No.2650, Ground Floor Bengaluru Vs. 37Th B Cross, 28Th Main, 9Th Block Jayanagar Bangalore 560 009 Pan No : Aacck9866F Appellant Respondent C.O. Nos.103&104/Bang/2018 (Arising Out Of Ita Nos.1441 & 1442/Bang/2018) Assessment Years: 2009-10 & 2012-13

For Appellant: Shri Dilip, Junior Standing Counsel forFor Respondent: Dept
Section 147

…6 (2) (xviii) SC 670. 678) Manohar Joshi V Nitin Bhaurao Patil (1996) 1 SC 169. 179 (xix) Life Insurance Corporation of India V. CIT (1996) 219 ITR 410, (xx) 418 (SC) Sreelekha Banerjee V. CIT (1963) 49 ITR 112. 120 (SO) (xxi) D.Yasodamma, Gudur V. CIT (1968) 70 ITR 515, 517 (AP) (xxii) Anil Kumar Singh V. CIT (1972) 84 ITR 307 (Cal) (xxiii) Abu Bucker Sait V. CIT (1970) 76 ITR 362 (Mad) (xxiv) Bhagavan Prasad Mishra V. CIT (1959) 35 ITR 97 (Orissa) (xxv) Tolaram Daga V. CIT (1966) 59 ITR 632 (Assam) (xxvi) (xxvii) CIT V. Daulat Ram Rawatmull (1973) 87 ITR 349 (SC) Sarogi Credit Corporation V. CIT (1976) 103 ITR…

Assistant Commissioner of Income Tax Central Circle-1-(4), Bengaluru vs. M/S Kansur Developers India Pvt. Ltd., Bengaluru

In the result, the revenue appeals in ITA Nos

ITA 1441/BANG/2018[2009-10]Status: DisposedITAT Bangalore28 Oct 2022AY 2009-10

Bench: Shri N.V. Vasudevan & Shri Chandra Poojariita Nos.1441 & 1442/Bang/2018 Assessment Year: 2009-10 & 2012-13 Acit Central Circle- M/S. Kansur Developers India Pvt. Ltd. 1(4) No.2650, Ground Floor Bengaluru Vs. 37Th B Cross, 28Th Main, 9Th Block Jayanagar Bangalore 560 009 Pan No : Aacck9866F Appellant Respondent C.O. Nos.103&104/Bang/2018 (Arising Out Of Ita Nos.1441 & 1442/Bang/2018) Assessment Years: 2009-10 & 2012-13

For Appellant: Shri Dilip, Junior Standing Counsel forFor Respondent: Dept
Section 147

…6 (2) (xviii) SC 670. 678) Manohar Joshi V Nitin Bhaurao Patil (1996) 1 SC 169. 179 (xix) Life Insurance Corporation of India V. CIT (1996) 219 ITR 410, (xx) 418 (SC) Sreelekha Banerjee V. CIT (1963) 49 ITR 112. 120 (SO) (xxi) D.Yasodamma, Gudur V. CIT (1968) 70 ITR 515, 517 (AP) (xxii) Anil Kumar Singh V. CIT (1972) 84 ITR 307 (Cal) (xxiii) Abu Bucker Sait V. CIT (1970) 76 ITR 362 (Mad) (xxiv) Bhagavan Prasad Mishra V. CIT (1959) 35 ITR 97 (Orissa) (xxv) Tolaram Daga V. CIT (1966) 59 ITR 632 (Assam) (xxvi) (xxvii) CIT V. Daulat Ram Rawatmull (1973) 87 ITR 349 (SC) Sarogi Credit Corporation V. CIT (1976) 103 ITR…

ITO, Ward-32(4), Kolkata vs. Shri Shaleen Khemani, Kolkata

ITA 1945/KOL/2014[2010-2011]Status: DisposedITAT Kolkata18 Oct 2017AY 2010-2011

Bench: Hon’Ble Shri Aby. T. Varkey, Jm & Shri M.Balaganesh, Am ] I.T.A No. 1945/Kol/2014 Assessment Year : 2010-11 I.T.O., Ward-32(4), Kolkata -Vs- Shaleen Khemani [Pan: Agapk 6810 K] (Appellant) (Respondent)

For Appellant: Shri David Z. Chowngthu, Addl. CIT DRFor Respondent: Shri Miraj D. Shah, AR
Section 133(6)Section 143(3)

…o proof”. It was also submitted that rejection of an explanation of the assessee by ignoring to consider important pieces of evidence is an error of law. Relaince in this regard was placed on the following decisions :- a) D Yasodamma, Gudur vs CIT reported in 70 ITR 515 (AP) at 517 b) Bhagwati Prasad Misra vs CIT reported in 35 ITR 97 (Orissa) 4.2. The assessee rebutted the observations of the ld AO in his order by drawing the attention to some of the abstracts of the assessment to prove to that the ld AO had passed the order without proper application of mind and with prejudice more out of figment of his mind t…

Insurance Corporation of India V. CIT (1996) 219 ITR 410, (xx) 418 (SC) Sreelekha Banerjee v. CIT (70 ITR 515) — Cited in 5 Judgments | BharatTax