ITO v. D.D. Hazare

48 ITD 595Income Tax Appellate Tribunal1994#20954 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2023 to 2023.

Judgments citing ITO v. D.D. Hazare

Puradakoppalu Battegowda Karigowda, Mandya vs. Deputy Commissioner of Income Tax, Central Circle, Mysuru

In the result, the appeals are allowed in favour of the assessee

ITA 1024/BANG/2022[2019-20]Status: DisposedITAT Bangalore09 Feb 2023AY 2019-20

Bench: Shri N.V. Vasudevan & Ms. Padmavathy S

For Appellant: S/Shri K.R. Vasudevan & Ankur Pai, AdvocatesFor Respondent: Shri Sunil Kumar Singh, CIT-2(DR)(ITAT), Bengaluru
Section 131Section 132Section 143(3)Section 153ASection 40ASection 40A(3)

…sallowance u/s.40A(3) can be made when the profit is calculated on estimated basis. 10. The ld. DR supported the order of the lower authorities and also placed reliance on the decision of the Mumbai bench of the ITAT in the case of ITO v. D.D. Hazare, (1994) 48 ITD 595 (Mum) in this regard. 11. We heard the rival submissions and perused the material on record. The main contention of the assessee with regard to the disallowance u/s. 40A(3) is that when the income declared during the course of search is based on estimation, then there cannot be a separate disallowance u/s. 40A(3). We notice that the Hon’ble High…

Puradakoppalu Battegowda Karigowda, Mandya vs. Deputy Commissioner of Income Tax, Central Circle, Mysuru

In the result, the appeals are allowed in favour of the assessee

ITA 1023/BANG/2022[2018-19]Status: DisposedITAT Bangalore09 Feb 2023AY 2018-19

Bench: Shri N.V. Vasudevan & Ms. Padmavathy S

For Appellant: S/Shri K.R. Vasudevan & Ankur Pai, AdvocatesFor Respondent: Shri Sunil Kumar Singh, CIT-2(DR)(ITAT), Bengaluru
Section 131Section 132Section 143(3)Section 153ASection 40ASection 40A(3)

…sallowance u/s.40A(3) can be made when the profit is calculated on estimated basis. 10. The ld. DR supported the order of the lower authorities and also placed reliance on the decision of the Mumbai bench of the ITAT in the case of ITO v. D.D. Hazare, (1994) 48 ITD 595 (Mum) in this regard. 11. We heard the rival submissions and perused the material on record. The main contention of the assessee with regard to the disallowance u/s. 40A(3) is that when the income declared during the course of search is based on estimation, then there cannot be a separate disallowance u/s. 40A(3). We notice that the Hon’ble High…

Puradakoppalu Battegowda Karigowda, Mandya vs. Deputy Commissioner of Income Tax, Central Circle, Mysuru

In the result, the appeals are allowed in favour of the assessee

ITA 1022/BANG/2022[2017-18]Status: DisposedITAT Bangalore09 Feb 2023AY 2017-18

Bench: Shri N.V. Vasudevan & Ms. Padmavathy S

For Appellant: S/Shri K.R. Vasudevan & Ankur Pai, AdvocatesFor Respondent: Shri Sunil Kumar Singh, CIT-2(DR)(ITAT), Bengaluru
Section 131Section 132Section 143(3)Section 153ASection 40ASection 40A(3)

…sallowance u/s.40A(3) can be made when the profit is calculated on estimated basis. 10. The ld. DR supported the order of the lower authorities and also placed reliance on the decision of the Mumbai bench of the ITAT in the case of ITO v. D.D. Hazare, (1994) 48 ITD 595 (Mum) in this regard. 11. We heard the rival submissions and perused the material on record. The main contention of the assessee with regard to the disallowance u/s. 40A(3) is that when the income declared during the course of search is based on estimation, then there cannot be a separate disallowance u/s. 40A(3). We notice that the Hon’ble High…

Puradakoppalu Battegowda Karigowda, Mandya vs. Deputy Commissioner of Income Tax, Central Circle, Mysuru

In the result, the appeals are allowed in favour of the assessee

ITA 1021/BANG/2022[2016-17]Status: DisposedITAT Bangalore09 Feb 2023AY 2016-17

Bench: Shri N.V. Vasudevan & Ms. Padmavathy S

For Appellant: S/Shri K.R. Vasudevan & Ankur Pai, AdvocatesFor Respondent: Shri Sunil Kumar Singh, CIT-2(DR)(ITAT), Bengaluru
Section 131Section 132Section 143(3)Section 153ASection 40ASection 40A(3)

…sallowance u/s.40A(3) can be made when the profit is calculated on estimated basis. 10. The ld. DR supported the order of the lower authorities and also placed reliance on the decision of the Mumbai bench of the ITAT in the case of ITO v. D.D. Hazare, (1994) 48 ITD 595 (Mum) in this regard. 11. We heard the rival submissions and perused the material on record. The main contention of the assessee with regard to the disallowance u/s. 40A(3) is that when the income declared during the course of search is based on estimation, then there cannot be a separate disallowance u/s. 40A(3). We notice that the Hon’ble High…

ITO v. D.D. Hazare (48 ITD 595) — Cited in 4 Judgments | BharatTax