Karnataka State Forest Corporation Ltd. v. CIT

201 ITR 694Reported decision#23484 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,615 Indian tax judgments — from 2022 to 2022.

Issues it is cited on

clarificatory amendmentsection 158bdsubstantive assessmentprotective assessmentsection 120section 153c(1)section 34section 292csection 44adsection 158bsection 153a(1)section 292

Judgments citing Karnataka State Forest Corporation Ltd. v. CIT

Assistant Commissioner of Income Tax Central Circle-2(3), Bangalore vs. M/S Conc Shade Constructions Pvt Ltd, Chikkamangalur

In the result, all the appeals by the assessee are partly allowed for statistical purposes

ITA 301/BANG/2018[2012-13]Status: DisposedITAT Bangalore20 Apr 2022AY 2012-13

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri V. Chandrashekar, AdvocateFor Respondent: Shri Sankar Ganesh K., Jt.CIT(DR)(ITAT), Bengaluru
Section 132Section 153CSection 2Section 292C

…ee company that the AO is not correct in estimating the income without proper rejection of books u/s. 145(3) of the Act, which clearly falls out of the Judgement of the jurisdictional High Court in the case of Karnataka State Forest Corporation Limited v. CIT 201 ITR 694 relied upon by the Assessee Company and accordingly, he deleted the addition on this count. 79. After hearing both the parties, we are of the opinion that the issue is to be considered by the AO afresh. We direct the assessee ITA Nos.299 to 301/Bang/2018 Page 37 of 42 to produce the books of account before the AO and the AO is directed to veri…

Assistant Commissioner of Income Tax Central Circle-2(3), Bangalore vs. M/S Conc Shade Construction Pvt Ltd, Chikkamangalur

In the result, all the appeals by the assessee are partly allowed for statistical purposes

ITA 300/BANG/2018[2011-12]Status: DisposedITAT Bangalore20 Apr 2022AY 2011-12

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri V. Chandrashekar, AdvocateFor Respondent: Shri Sankar Ganesh K., Jt.CIT(DR)(ITAT), Bengaluru
Section 132Section 153CSection 2Section 292C

…ee company that the AO is not correct in estimating the income without proper rejection of books u/s. 145(3) of the Act, which clearly falls out of the Judgement of the jurisdictional High Court in the case of Karnataka State Forest Corporation Limited v. CIT 201 ITR 694 relied upon by the Assessee Company and accordingly, he deleted the addition on this count. 79. After hearing both the parties, we are of the opinion that the issue is to be considered by the AO afresh. We direct the assessee ITA Nos.299 to 301/Bang/2018 Page 37 of 42 to produce the books of account before the AO and the AO is directed to veri…

Assistant Commissioner of Income Tax Central Circle-2(3), Bangalore vs. M/S Conc Shade Construction Pvt Ltd, Chikkamangalur

In the result, all the appeals by the assessee are partly allowed for statistical purposes

ITA 299/BANG/2018[2010-11]Status: DisposedITAT Bangalore20 Apr 2022AY 2010-11

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri V. Chandrashekar, AdvocateFor Respondent: Shri Sankar Ganesh K., Jt.CIT(DR)(ITAT), Bengaluru
Section 132Section 153CSection 2Section 292C

…ee company that the AO is not correct in estimating the income without proper rejection of books u/s. 145(3) of the Act, which clearly falls out of the Judgement of the jurisdictional High Court in the case of Karnataka State Forest Corporation Limited v. CIT 201 ITR 694 relied upon by the Assessee Company and accordingly, he deleted the addition on this count. 79. After hearing both the parties, we are of the opinion that the issue is to be considered by the AO afresh. We direct the assessee ITA Nos.299 to 301/Bang/2018 Page 37 of 42 to produce the books of account before the AO and the AO is directed to veri…

Karnataka State Forest Corporation Ltd. v. CIT (201 ITR 694) — Cited in 3 Judgments | BharatTax