Karimtharuvi Tea Estate Ltd. v. State of Kerala

60 ITR 262Supreme Court of India1966#750 most cited

What is Karimtharuvi Tea Estate Ltd. v. State of Kerala authority for?

The law applicable for an assessment year is the law as it stands amended on the first day of April of that financial year. Any amendments coming into force after April 1st do not apply to the assessments for that year.

136

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2010 to 2026.

Also referred to as

Karimtharuvi Tea Estate Ltd. v. State of Kerala · 60 ITR 262 SC · applicability of law · assessment year · law in force · amendment effective date · Income-tax Act 1961 · Section 143 · Section 142

Sections most often in play

Section 143(3)Section 143(2)Section 142(1)Section 115BBESection 1894Section 10(37)Section 143(1)Section 1961

Issues it is cited on

section 2(viii)section 56(viii)section 45(5)(c)section 155(16)section 23(1a)section 104section 45(5)(b)section 145b(1)section 194lakeyman insurancesection 160section 23(2)

Judgments citing Karimtharuvi Tea Estate Ltd. v. State of Kerala

Peeyush Agarwal, Jaipur, Rajasthan vs. ITO, Ward 1(5), Jaipur, Rajasthan

In the result Ground and 1 and 2 raised by the assessee are allowed

ITA 488/JPR/2025[2017-18]Status: DisposedITAT Jaipur19 Aug 2025AY 2017-18

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI GAGAN GOYAL (Accountant Member)

For Appellant: Shri Vijay Goyal, C.A. &For Respondent: Mrs. Alka Gautam, CIT
Section 115BSection 143(2)Section 143(3)Section 145(3)Section 250Section 68Section 69A

…sioner of Income-tax 8-13 [1959] 37 ITR 271 (SC) 3. CIT vs. Durga Prasad More (1971) 82 ITR 540 (SC) 14-17 4. Sumati Dayal vs. CIT (1995) 214 ITR 801 (SC) 18-22 5. Hon’ble Supreme Court in case of Karim Tharuvi Tea Estate 23-25 Ltd. vs. State of Kerala [1966] 60 ITR 262 (SC). Jurisdictional Hon’ble Rajasthan High Court 6. Smt. Harshila Chordia vs Income-tax Officer Appeal No. 4 of 26-30 2002 NOVEMBER 7, 2006 [2008] 298 ITR 349 (Rajasthan) Other Hon’ble High Courts 7. CIT Vs. Kapil Nagpal, DBITA 609/2014 (Delhi HC) 31-37 8. Goyal Gases (P.) Ltd Vs. Commissioner of Income-Tax [1997] 38-39 94 TAXMAN 57 (DELHI) 9. PC…

Comal Ramachandran Gayathri, Chennai vs. DCIT, Ncc-10(1), Chennai

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

ITA 1268/CHNY/2025[2017-18]Status: DisposedITAT Chennai01 Aug 2025AY 2017-18

Bench: Shri George George Kand Ms Padmavathy Sआयकर अपील सं./Ita No.: 1268/Chny/2025 िनधा"रण वष"/Assessment Year: 2017-18

For Appellant: Shri G. Sitharaman, CA &For Respondent: Dr.M. Sri Shanmuga Priya, JCIT
Section 115BSection 250Section 44ASection 68

…pply to the assessment for that year, even if the assessment is actually made after the amendments come into force. In this context, we rely on the judgment of the Hon’ble Apex Court in the case of Karimtharuvi Tea Estate Ltd., vs. State of Kerala reported in 60 ITR 262 (SC). :- 8 -: 11. The Hon’ble Madras High Court in the case of S.M.I.L.E Microfinance Ltd., supra had categorically held that higher rate of tax at 60% u/s.115BBE of the Act will apply only to transactions from 01.04.2017 onwards and not prior to the said cutoff date. It was further held by the Hon’ble Jurisdictional High Court that for the prior…

Hemkunt Foundations, Gurugram vs. Principal Commissioner of Income Tax, (Central) -1, Delhi

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

ITA 631/DEL/2024[2021-22]Status: DisposedITAT Delhi20 Jun 2025AY 2021-22

Bench: Shri M. Balaganesh & Shri Vimal Kumarassessment Year: 2021-22 & Stay Application No.329Del/2024 ( In Ita No. 631/Del/2024 ) Assessment Year: 2021-22 Hemkunt Foundations, Vs. Principal Commissioner Plot No.809, Second Floor, Income Tax, Rd 42, Sector 42, Central-1, Gurugram, Haryana New Delhi Pin: 122 002 Pan No. Aaath8443C (Appellant) (Respondent)

For Appellant: S/Shri Salil Kapoor, SumitFor Respondent: Shri Sunil Agarwal, Special Counsel and Shivansh Pandya, Jr. Standing
Section 12ASection 133ASection 143(2)Section 80G

…wef 1-4-2022 i.e. w.e.f. AY 2022-23. (iii) It is well-settled that the law as prevailing on first day of April of any AY applies to assessments for that AY. (iv) Hon'ble Supreme Court Constitution Bench in Karimtharuvi Tea Estate Ltd Vs State of Kerala (1966) 60 ITR 262 (SC) [Para 10,16, 17] has upheld the above stated well-settled position in law. (v) There is no dispute that section 12 AB has come into force wef 1-4- 2022 ie First day of AY 2022-23. The said conclusion flows from Memorandum explaining the provisions of Finance Bill 2022 and Finance Act 2022. Therefore, there is no error in Impugned Order to in…

Sinhagad Technical Education Society, Pune vs. PCIT(Central), Pune

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 419/PUN/2025[-]Status: DisposedITAT Pune29 May 2025

Bench: Shri R. K. Panda & Shri Vinay Bhamoresinhagad Technical Education Society Pcit (Central), Pune Smt. Khilare Marg, Off Karve Road, Vs. Pune – 411004 Pan: Aabts9900Q (Appellant) (Respondent) Assessee By : Shri Suhas Bora & Miss Sampada Ingale Department By : Shri Ajay Kumar Keshari - Cit Date Of Hearing : 25-03-2025 Date Of Pronouncement : 29-05-2025 O R D E R

For Appellant: Shri Suhas Bora and Miss Sampada IngaleFor Respondent: Shri Ajay Kumar Keshari - CIT
Section 11Section 12ASection 12A(1)(ac)Section 132

…be applied is the law in force in the assessment year unless otherwise stated or implied.‖ This decision and various other decisions were considered by the Constitution Bench of this court in the case of Karimtharuvi Tea Estate Ltd. v. State of Kerala (1966) 60 ITR 262 (SC) and the principle were laid down in the following terms (at pages 264-266 of 60 ITR): ―Now, it is well-settled that the Income-tax, as it stands amended on the first day of April of any financial year must apply to the assessments of that year. Any amendments in the Act which come into force after the first day of April of a financial year, w…

Sh. Mahesh Kumar Saini, Jaipur vs. ITO, Ward-7(4), Jaipur

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

ITA 362/JPR/2025[2017-18]Status: DisposedITAT Jaipur13 May 2025AY 2017-18
For Appellant: Shri P.C. Parwal, C.AFor Respondent: Sh. Gautam Singh Choudhary, Addl. CIT-DR
Section 115BSection 69A

…is section will operate on the income referred to in sections 68, 69, 69A, 69B, 69C or 69D which accrues or arises on or after 01.04.2017. For this reliance is placed on the decision of Supreme Court in case of Karimtharuvi Tea Estate Ltd. Vs. State Of Kerala 60 ITR 262 wherein it is held that it is well- settled that the IT Act, as it stands amended on the first day of April of any financial year must apply to the assessments of that year. Any amendments in the Act which come into force after the first day of April of a financial year, would not apply to the assessment for that year, even if the assessment is ac…

M/S Truba Education Society, Bhopal vs. Principal Commissioner of Income Tax (Central) Bhopal, Bhopal

ITA 801/IND/2024[2023-24]Status: DisposedITAT Indore24 Apr 2025AY 2023-24

Bench: Shri B.M. Biyani & Shri Udayan Das Gupta

Section 11Section 127(2)Section 12ASection 12A(1)(ac)Section 132Section 133ASection 143(3)Section 147Section 2(15)

…be applied is the law in force in the assessment year unless otherwise stated or implied." This decision and various other decisions were considered by the Constitution Bench of this court in the case of Karimtharuvi Tea Estate Ltd. v. State of Kerala (1966) 60 ITR 262 (SC) and the principle were laid down in the following terms (at pages 264-266 of 60 ITR): M/s Truba Education Society ITA No. 801/Ind/2024 "Now, it is well-settled that the Income-tax, as it stands amended on the first day of April of any financial year must apply to the assessments of that year. Any amendments in the Act which come into force af…

Shri Palash Kumar Kapas, Howrah vs. ACIT, Cir. 47, Kolkata

In the result, the appeal filed by the assessee is partly allowed for statistical purposes

ITA 1419/KOL/2023[2017-18]Status: DisposedITAT Kolkata04 Apr 2025AY 2017-18

Bench: Shri Duvvuru Rl Reddy(Kz) & Shri Rakesh Mishra

Section 142(1)Section 143(2)Section 144Section 144(1)Section 250Section 68

…आयकर अपीलीय अधिकरण कोलकाता 'डी' पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘D’ BENCH, KOLKATA श्री दुव्वुरु आरएल रेड्डी, उपाध्यक्ष (कोलकाता क्षेत्र) एवं श्री राकेश धमश्रा, लेखा सदस्य के समक्ष Before SHRI DUVVURU RL REDDY, VICE PRESIDENT (KZ) & SHRI RAKESH MISHRA, ACCOUNTANT MEMBER I.T.A. No.: 1419/KOL/2023 Assessment Year: 2017-18 Shri Palash Kumar Kapas ACIT, Circle-47, Kolkata Vs. (Appellant) (Respondent) PAN: AKWPK5060C Appearances: Assessee represented by : Abhishek Bansal, FCA. Department represented by : Sailen Samadder, Add. CIT, Sr. DR. Date of concluding the hearing : January 9th, 2025…

Park Paradise, Vadodara vs. The Pr. CIT-1, Vadodara

In the result, the appeal filed by the assessee in ITA No

ITA 208/AHD/2022[2017-18]Status: DisposedITAT Ahmedabad03 Apr 2025AY 2017-18

Bench: Smt. Annapurna Gupta, Accountant Member\nAnd Shri T.R. Senthil Kumar, Judicial Member\nITA Nos.207 & 208/Ahd/2022\nAssessment Year 2017-18\nPark Plaza\nNr. Saurabh Park,\nGotri-Samata, Road,\nGotri Vadodara\nGujarat-390021\nPAN: AAPFP6647K\nVs\nThe PCIT,\nVadodara-1,\nVadodara\nPark Paradise\nPlot No. 75,\nNr. Billa Bong School,\nVadsar, Vadodara\nGujarat-390010\nPAN: AASFP0787D\n(Appellant)\nVs\nThe PCIT,\nVadodara-1,\nVadodara\n(Respondent)\nAssessee Represented: Shri M.J. Shah, Adv. &\nS

Section 115BSection 133ASection 143(3)Section 69C

…ess the legislative intent is clearly to give the enactment a retrospective effect The same is also supported by many other pronouncements of Hon. High Courts and also that of the Hon. Supreme Court like Kasimtharuvi Tea Estate Ltd. Vs. State of Kerala (1966) 60 ITR 262 and CIT Vs Scindia Steam Navigation Co. Ltd. (1961) 42 ITR 589 Even the jurisdictional Hon. Gujarat High Court in case of AVANI EXPORTS & OTHERS VS COMMISSIONER OF INCOME TAX, RAJKOT & ORS GUJARAT (2012) 348 ITR 391 (GUJARAT) held that in case of substantive amendment, retrospective operation can be given only if it is for the benefit of the asses…

Park Plaza, Vadodara vs. The Pr. CIT-1, Vadodara

In the result, the appeal filed by the assessee in ITA No

ITA 207/AHD/2022[2017-18]Status: DisposedITAT Ahmedabad03 Apr 2025AY 2017-18

Bench: Smt. Annapurna Gupta, Accountant Member\nAnd Shri T.R. Senthil Kumar, Judicial Member\n\nITA Nos.207 & 208/Ahd/2022\nAssessment Year 2017-18\n\n| Park Plaza\n| Nr. Saurabh Park,\n| Gotri-Samata, Road,\n| Gotri Vadodara\n| Gujarat-390021\n| PAN: AAPFP6647K\n| Park Paradise\n| Plot No. 75,\n| Nr. Billa Bong School,\n| Vadsar, Vadodara\n| Gujarat-390010\n| PAN: AASFP0787D\n| (Appellant)\n\n| The PCIT,\n| Vadodara-1,\nVs Vadodara\n\n| Vs The PCIT,\n| Vadodara-1,\n| Vadodara\n| (Respondent)\n\nA

Section 115BSection 133ASection 143(3)Section 69C

…ss the legislative intent is clearly to give the enactment a retrospective effect The same is also supported by many other pronouncements of Hon. High Courts and also that of the Hon. Supreme Court like Kasimtharuvi Tea Estate Ltd. Vs. State of Kerala (1966) 60 ITR 262 and CIT Vs Scindia Steam Navigation Co. Ltd. (1961) 42 ITR 589 Even the jurisdictional Hon. Gujarat High Court in case of AVANI EXPORTS & OTHERS VS COMMISSIONER OF INCOME TAX, RAJKOT & ORS GUJARAT (2012) 348 ITR 391 (GUJARAT) held that in case of substantive amendment, retrospective operation can be given only if it is for the benefit of the asse…

Agra Obstetrical and Gynaecological Society, Agra vs. PCIT, Central, Pune

ITA 549/PUN/2023[2022-23]Status: DisposedITAT Pune26 Mar 2025AY 2022-23

Bench: Dr.Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.518/Pun/2023 1. Poona Obstetrics & Gynaecological Society, 302/303, Dr. Neety Mandke Ima House, Tilak Road, Shukrawar Peth, Pune 411 002, Maharashtra Pan : Aaatp1435C Vs. Pr.Cit (Central), Pune Appellant Respondent आयकर अपील सं. / Ita No.522/Pun/2023 2. The Mumbai Obstetrics & Gynaecological Society, C-114, Ist Floor, D-Wing Entrance, Trade World, Kamala City, Senapati Bapat Marg, Low Parel (W), Mumbai-400 013 Maharashtra Pan : Aaatt4562C Vs. Pr.Cit (Central), Pune Appellant Respondent आयकर अपील सं. / Ita No.549/Pun/2023 3. Agra Obstetrical & Gynaecological Society, 84, M.G. Road, Agra 282 010, Uttar Pradesh Pan : Aabta6327K Vs. Pr.Cit (Central), Pune Appellant Respondent आयकर अपील सं. / Ita No.417/Pun/2023 4. Aids Society Of India, Ground Floor, Maharukh Mandsion, Alibhai Premji Marg, Grant Road (E), Mumbai 400 007 Maharashtra Pan : Aabta4129R Vs. Principal Commissioner Of Income-Tax (Central), Pune Appellant Respondent 2

Section 12A

…be applied is the law in force in the assessment year unless otherwise stated or implied.” This decision and various other decisions were considered by the Constitution Bench of this court in the case of Karimtharuvi Tea Estate Ltd. v. State of Kerala (1966) 60 ITR 262 (SC) and the principle were laid down in the following terms (at pages 264-266 of 60 ITR): "Now, it is well-settled that the Income-tax, as it stands amended on the first day of April of any financial year must apply to the assessments of that year. Any amendments in the Act which come into force after the first day of April of a financial year, w…

Aids Society of India, Mumbai vs. The Principal Commissioner of Income Tax (Central), Pune

ITA 417/PUN/2023[-]Status: DisposedITAT Pune26 Mar 2025

Bench: Dr.Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.518/Pun/2023 1. Poona Obstetrics & Gynaecological Society, 302/303, Dr. Neety Mandke Ima House, Tilak Road, Shukrawar Peth, Pune 411 002, Maharashtra Pan : Aaatp1435C Vs. Pr.Cit (Central), Pune Appellant Respondent आयकर अपील सं. / Ita No.522/Pun/2023 2. The Mumbai Obstetrics & Gynaecological Society, C-114, Ist Floor, D-Wing Entrance, Trade World, Kamala City, Senapati Bapat Marg, Low Parel (W), Mumbai-400 013 Maharashtra Pan : Aaatt4562C Vs. Pr.Cit (Central), Pune Appellant Respondent आयकर अपील सं. / Ita No.549/Pun/2023 3. Agra Obstetrical & Gynaecological Society, 84, M.G. Road, Agra 282 010, Uttar Pradesh Pan : Aabta6327K Vs. Pr.Cit (Central), Pune Appellant Respondent आयकर अपील सं. / Ita No.417/Pun/2023 4. Aids Society Of India, Ground Floor, Maharukh Mandsion, Alibhai Premji Marg, Grant Road (E), Mumbai 400 007 Maharashtra Pan : Aabta4129R Vs. Principal Commissioner Of Income-Tax (Central), Pune Appellant Respondent 2

For Respondent: Shri Ajay Kumar Keshari
Section 12A

…be applied is the law in force in the assessment year unless otherwise stated or implied.” This decision and various other decisions were considered by the Constitution Bench of this court in the case of Karimtharuvi Tea Estate Ltd. v. State of Kerala (1966) 60 ITR 262 (SC) and the principle were laid down in the following terms (at pages 264-266 of 60 ITR): "Now, it is well-settled that the Income-tax, as it stands amended on the first day of April of any financial year must apply to the assessments of that year. Any amendments in the Act which come into force after the first day of April of a financial year, w…

M/S. Sri. Srinivasa Educational & Charitable Trust, Bangalore vs. Deputy Commissioner of Income-Tax, Central Circle-2(3), Bangalore

In the result, the appeal of the assessee is allowed

ITA 835/BANG/2023[2021-22]Status: DisposedITAT Bangalore24 Mar 2025AY 2021-22

Bench: Shri Waseem Ahmed & Shri Soundararajan Kassessment Years : 2021-22

For Appellant: Shri Vijay Mehta, CA & Shri Mahesh KumarFor Respondent: Shri Jeetendra Kumar, CIT (DR)
Section 12ASection 132Section 143(3)

…o be applied is the law in force in the assessment year unless otherwise stated or implied." This decision and various other decisions were considered by the Constitution Bench of this court in the case of Karimtharuvi Tea Estate Ltd. v. State of Kerala(1966) 60 ITR 262 (SC) and the principle were laid down in the following terms (at pages 264-266 of 60 ITR): "Now, it is well-settled that the Income-tax, as it stands amended on the first day of April of any financial year must apply to the assessments of that year. . Page 13 of 16 Any amendments in the Act which come into force after the first day of April of a…

M.M. Patel Public Charitable Trust, Solapur vs. PCIT- Central, Pune

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

ITA 1130/PUN/2024[-]Status: DisposedITAT Pune21 Feb 2025
Section 12Section 127Section 12ASection 12A(1)(ac)Section 132Section 143(3)Section 153A

…be applied is the law in force in the assessment year unless otherwise stated or implied.” This decision and various other decisions were considered by the Constitution Bench of this court in the case of Karimtharuvi Tea Estate Ltd. v. State of Kerala (1966) 60 ITR 262 (SC) and the principle were laid down in the following terms (at pages 264-266 of 60 ITR): "Now, it is well-settled that the Income-tax, as it stands amended on the first day of April of any financial year must apply to the assessments of that year. Any amendments in the Act which come into force after the first day of April of a financial year, w…

Jagdish Kumar Arora, Bhawanimandi vs. DCIT, Central Circle- Kota, Kota

In the result, the appeal of the assessee is allowed

ITA 1195/JPR/2024[2017-18]Status: DisposedITAT Jaipur11 Feb 2025AY 2017-18

Bench: SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member), SHRI NARINDER KUMAR (Judicial Member)

For Appellant: Sh. Shrawan Kumar Gupta, AdvFor Respondent: Mrs. Anita Rinesh, JCIT-Sr. DR
Section 115BSection 143(3)Section 145(3)Section 234ASection 69

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR Jh jkBkSM+ deys'k t;UrHkkbZ] ys[kk lnL; ,o Jh ujsUnz dqekj] U;kf;d lnL; ds le{k BEFORE: SHRI RATHOD KAMLESH JAYANTBHAI, AM & SHRI NARINDER KUMAR, JM vk;djvihy la-@ITA No. 1195/JP/2024 fu/kZkj.k o"kZ@Assessment Year : 2017-18 cuke Jagdish Kumar Arora DCIT Vs. Near Gandhi Manch Central Circle, Bhawanimandi Kota LFkk;hys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAVPA4974A vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@Assessee by : Sh. Shrawan Kumar Gupta, Adv. jktLo dh vksj ls@Revenue by: Mrs. Anita…

Assistant Commissioner of Income Tax, Central Circle -2, Surat vs. Shah Maganlal Gulabchand Choksi, Surat

In the result, appeals of assessee are allowed for statistical purpose

ITA 224/SRT/2022[2017-18]Status: DisposedITAT Surat16 Jan 2025AY 2017-18

Bench: SHRI PAWAN SINGH (Judicial Member), SHRI BIJAYANANDA PRUSETH (Accountant Member)

Section 115BSection 131Section 250Section 271ASection 69

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND SHRI BIJAYANANDA PRUSETH, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.197/SRT/2022 (Assessment Year: 2017-18) (Physical Hearing) Shah Maganlal Gulabchand The ACIT, Vs. Choksi, Central Circle – 2, 3/138, Parsi Sheri, Navapura, Surat Surat – 395003. "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAJFS5582Q (Appellant) (Respondent) आयकर अपील सं./ITA No.224/SRT/2022 (Assessment Year: 2017-18) The ACIT, Shah Maganlal Gulabchand Central Circle – 2, Vs. Choksi, Surat 3/138, Parsi Sheri, Navapura, Surat – 395003. "थायीलेखासं./जीआइआरस…

Shah Maganlal Gulabchand Choksi, Surat vs. Assistant Commissioner of Income Tax, Central Circle-2, Surat

In the result, appeals of assessee are allowed for statistical purpose

ITA 197/SRT/2022[2017-18]Status: DisposedITAT Surat16 Jan 2025AY 2017-18

Bench: SHRI PAWAN SINGH (Judicial Member), SHRI BIJAYANANDA PRUSETH (Accountant Member)

Section 115BSection 131Section 250Section 271ASection 69

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND SHRI BIJAYANANDA PRUSETH, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.197/SRT/2022 (Assessment Year: 2017-18) (Physical Hearing) Shah Maganlal Gulabchand The ACIT, Vs. Choksi, Central Circle – 2, 3/138, Parsi Sheri, Navapura, Surat Surat – 395003. "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAJFS5582Q (Appellant) (Respondent) आयकर अपील सं./ITA No.224/SRT/2022 (Assessment Year: 2017-18) The ACIT, Shah Maganlal Gulabchand Central Circle – 2, Vs. Choksi, Surat 3/138, Parsi Sheri, Navapura, Surat – 395003. "थायीलेखासं./जीआइआरस…

Rahul Agarwal, Bengaluru vs. Deputy Commissioner of Income Tax, International Taxation, Circle-1(1), Bengaluru

In the result, the appeal of the assessee is allowed as above

ITA 765/BANG/2024[2016-17]Status: DisposedITAT Bangalore28 Aug 2024AY 2016-17

Bench: Smt. Beena Pillai & Shri Laxmi Prasad Sahu

For Appellant: Shri Bharadwaj Sheshadri, Advocate &For Respondent: Shri Senthil Kumar N., CIT(DR)(ITAT), Bengaluru
Section 10(35)Section 111ASection 133ASection 143(3)Section 144C(15)(b)Section 147Section 148Section 148A

…o be applied is the law in force in the assessment year unless otherwise stated or implied.' This decision and various other decisions were considered by the Constitution Bench of this Court in the case of Karmtharuvi Tea Estate Ltd. v. State of Kerala [1966] 60 ITR 262 (SC) and the principles were laid down in the following terms (at pp. 264-266 of ITR):- 'Now, it is well-settled that the Income-tax Act, as it stands amended on the first day of April of any financial year must apply to the assessments of that year. Any amendments in the Act which come into force after the first day of April of a financial year,…

Silver Wings Life Spaces, Kota vs. DCIT Circle-1 Kota, Kota

In the result, the appeal of the assessee is allowed

ITA 511/JPR/2024[2017-18]Status: DisposedITAT Jaipur31 Jul 2024AY 2017-18

Bench: Learned Cit(A), Which Appeal Was Filed By The Assessee

For Appellant: Sh. Shrawan Kumar Gupta, AdvFor Respondent: Sh. A. S. Nehra(Addl. CIT)
Section 115BSection 143(3)Section 145(3)Section 234ASection 69

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR Jh jkBkSM+ deys'k t;UrHkkbZ] ys[kk lnL; ,o Jh ujsUn zdqekj] U;kf;d lnL; ds le{k BEFORE: SHRI RATHOD KAMLESH JAYANTBHAI, AM & SHRI NARINDER KUMAR, JM vk;djvihy la-@ITA No.511/JP/2024 fu/kZkj.k o"kZ@Assessment Year : 2017-18 cuke Silver Wings Life Spaces DCIT Vs. Plot No. 3, 4 Commercial Circle-01, Complex, Behind Madhushree Kota Hotel Rajiv Gandhi Nagar, Kota LFkk;hys[kk la-@thvkbZvkj la-@PAN/GIR No.:ACSFS 4581 L vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@Assessee by : Sh. Shrawan Kumar G…

Maa Jagat Janani Seva Trust, Nambira vs. CIT (Exemption), Hyderabad

In the result, appeal of the assessee stands allowed

ITA 248/CTK/2023[2023-24]Status: DisposedITAT Cuttack16 Jul 2024AY 2023-24

Bench: Before Shri George Mathan, Judicial & Manish Agarwal Manish Agarwalassessment Year : 2023-24 Maa Maa Jagat Jagat Janani Janani Seva Seva Vs. Cit (E), Hyderabad Cit (E), Hyderabad Trust, At- -Nambira, Po: Bamebari, Ps: Joda, Dist: Bamebari, Ps: Joda, Dist: Keonjhar Pan/Gir No Pan/Gir No.Aadtm 1575 H (Appellant (Appellant) .. ( Respondent Respondent) Assessee By : Shri P.K.Mishra, P.K.Mishra, Adv Revenue By : Shri Sanjay Kumar, Cit Sanjay Kumar, Cit Dr Date Of Hearing : 16/0 07/2024 Date Of Pronouncement : 16/0 /07/2024

For Appellant: Shri P.K.MishraFor Respondent: Shri Sanjay Kumar, CIT
Section 12A

…be applied is the law in force in the assessment year unless otherwise stated or implied.” This decision and various other decisions were considered by the Constitution Bench of this court in the case of Karimtharuvi Tea Estate Ltd. v. State of Kerala (1966) 60 ITR 262 (SC) and the principle were laid down in the following terms (at pages 264-266 of 60 ITR): “Now, it is well-settled that the Income-tax, as it stands amended on the first day of April of any financial year must apply to the assessments of that year. Any amendments in the Act which come into force after the first day of April of a financial year, w…

M/S. Adarsh Vidya Kendra Trust, Bengaluru vs. The Pr. Commissioner of Income Tax, Central, Bangalore

ITA 142/BANG/2024[2018-19]Status: DisposedITAT Bangalore16 Apr 2024AY 2018-19

Bench: Smt. Beena Pillai & Shri Laxmi Prasad Sahu

For Appellant: Shri C. Ramesh, A.RFor Respondent: Shri Subramanian S., D.R
Section 12ASection 143(2)Section 153(9)

…ld that “it is a cardinal principle of the tax law that law to be applied is that in force in the assessment year unless otherwise provided expressly or by necessary implication”. 6.5 In the case of Karimtharuvi Tea Estate Ltd. Vs. State of Kerala reported in 51 ITR 129 (SC) the same view was taken by the Hon'ble Supreme Court. 6.6 Further, the Hon'ble Supreme Court in the case of Shree Chowdhary Transport Company Vs. ITO reported in 426 ITR 289 (SC) wherein held as under: 17.4 It needs hardly any detailed discussion that in income-tax matters, the law to be applied is that in force in the assessment year in ques…