Karnataka in CIT v. Srinivasa Builders

369 ITR 69High Court#24693 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2023.

Judgments citing Karnataka in CIT v. Srinivasa Builders

M/S. Bilcare Limited, Pune vs. Deputy Commissioner of Income Tax Central Circle-2(2), Pune

In the result, the appeal filed by the Revenue in ITA

ITA 334/PUN/2021[2016-17]Status: DisposedITAT Pune31 May 2023AY 2016-17

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Raviआयकर अपीऱ सं. / Ita No.273/Pun/2021 निर्धारण वर्ा / Assessment Year: 2016-17 Dcit, Central Circle-2(2), Vs. M/S. Bilcare Limited, Pune. 601, Icc Trade Tower, Pune- 411016. Pan : Aabcb2242F Appellant Respondent आयकर अपीऱ सं. / Ita No.334/Pun/2021 निर्धारण वर्ा / Assessment Year: 2016-17 M/S. Bilcare Limited, Vs. Dcit, Central Circle- 6Th Floor, B Wing, Icc 2(2), Pune. Trade Tower, Senapati Bapat Road, Pune- 411006. Pan : Aabcb2242F Appellant Respondent

For Appellant: Shri Kishor PhadkeFor Respondent: Shri Naveen Gupta
Section 92C

…ng the carry forward losses and set off of the loss against subsequent profits as the conditions prescribed for triggering the provisions of section 80 of the Act are not applicable. Similarly, the Hon‟ble High Court of Karnataka in CIT vs. Srinivasa Builders 369 ITR 69 (Kar) held that even where an assessee had shown positive income in the original return of income filed under the provisions of section 139(1) but in the assessment, business loss was determined by the Assessing Officer, even in such situation the Hon‟ble High Court held that the assessee had not violated any of the conditions of section 80 of the…

Deputy Commissioner of Income Tax Central Circle-2(2), Pune vs. M/S. Bilcare Limited, Pune

In the result, the appeal filed by the Revenue in ITA

ITA 273/PUN/2021[2016-17]Status: DisposedITAT Pune31 May 2023AY 2016-17

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Raviआयकर अपीऱ सं. / Ita No.273/Pun/2021 निर्धारण वर्ा / Assessment Year: 2016-17 Dcit, Central Circle-2(2), Vs. M/S. Bilcare Limited, Pune. 601, Icc Trade Tower, Pune- 411016. Pan : Aabcb2242F Appellant Respondent आयकर अपीऱ सं. / Ita No.334/Pun/2021 निर्धारण वर्ा / Assessment Year: 2016-17 M/S. Bilcare Limited, Vs. Dcit, Central Circle- 6Th Floor, B Wing, Icc 2(2), Pune. Trade Tower, Senapati Bapat Road, Pune- 411006. Pan : Aabcb2242F Appellant Respondent

For Appellant: Shri Kishor PhadkeFor Respondent: Shri Naveen Gupta
Section 92C

…ng the carry forward losses and set off of the loss against subsequent profits as the conditions prescribed for triggering the provisions of section 80 of the Act are not applicable. Similarly, the Hon‟ble High Court of Karnataka in CIT vs. Srinivasa Builders 369 ITR 69 (Kar) held that even where an assessee had shown positive income in the original return of income filed under the provisions of section 139(1) but in the assessment, business loss was determined by the Assessing Officer, even in such situation the Hon‟ble High Court held that the assessee had not violated any of the conditions of section 80 of the…

ITO 11(2)(2), Mumbai vs. Dr. Dhruman Desai, Mumbai

In the result, the appeal filed by the revenue is allowed

ITA 4066/MUM/2013[2009-10]Status: DisposedITAT Mumbai01 Mar 2016AY 2009-10

Bench: Shri B.R. Baskaran (Am) & Shri Ram Lal Negi (Jm)

For Appellant: Shri Jayesh DesaiFor Respondent: Shri B.S. Bist (Sr. DR)
Section 139(1)Section 139(3)Section 139(5)Section 142Section 72Section 73Section 74Section 74A

…sessing officer. Accordingly, we set aside the order of Ld CIT(A) on the issue of carry forward of loss also. 14. Before us, the assessee placed reliance on the decision rendered by Hon’ble Karnataka High Court in the case of CIT Vs. Srinivasa builders (2014)(369 ITR 69). A perusal of the said decision would show that the issue before the Hon’ble Karnataka High Court about the scope of rectification order passed u/s 154 of the Act. The next decision relied upon by the Ld A.R was the decision rendered by 8 Dr. Dhruman Desai Hon’ble Delhi High Court in the case of CIT Vs. Nalwa Investment Ltd (2010)(322 ITR 233).…