Karnataka State Forest Industries Corporation Ltd. v. CIT

201 ITR 674High Court1993#15241 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2018 to 2025.

Sections most often in play

Section 142(1)Section 143(2)Section 145(3)Section 253(5)Section 44AB

Judgments citing Karnataka State Forest Industries Corporation Ltd. v. CIT

Hardayal Milk Products Private Limited, Shikohabad vs. DCIT, Circle-2(2)(1), Firozabad

In the result, the appeal preferred by the assessee is partly

ITA 342/AGR/2025[2013-14]Status: DisposedITAT Agra29 Dec 2025AY 2013-14

Bench: : Shri S. Rifaur Rahman & Shri Sunil Kumar Singhassessment Year: 2013-14

Section 143(2)Section 145(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL, AGRA BENCH, AGRA BEFORE : SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SHRI SUNIL KUMAR SINGH, JUDICIAL MEMBER Assessment Year: 2013-14 Hardayal Milk Products Private Vs. DCIT, Circle 2(2)(1), Limited, 318, Shambhoo Nagar, Firozabad. Shikohabad. PAN :AABCH7576E (Appellant) (Respondent) Assessee by Sh. Sahib P. Satsangee, C.A. Department by Sh. R.P. Maurya, CIT (A)-1/DR Date of hearing 16.12.2025 Date of pronouncement 29.12.2025 ORDER PER : S. RIFAUR RAHMAN, ACCOUNTANT MEMBER: The assessee has filed this appeal against the order of the learned Commissioner of Income-tax…

Aries Designers Pvt. Ltd., Kolkata vs. I.T.O., Ward - 1(1), Kolkata

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

ITA 1876/KOL/2024[2017-2018]Status: DisposedITAT Kolkata27 Mar 2025AY 2017-2018

Bench: Shri Rajesh Kumar&Shri Pradip Kumar Choubey]

Section 143(2)Section 145(3)

…e and will not stand the test of the appeal. The power vested with the AO u/s 145(3) has to be exercised judiciously not arbitrarily. The Hon’ble Karnataka High court in the case of Karnataka State Forest Industries Corporation Ltd. vs. CIT reported in [1993] 201 ITR 674 (Kar) has held that the AO’s power under the section are not arbitrarily and he must exercise his discretionary power. The clear finding is necessary before invoking the provision of section 145(3) of the Act. The Hon’ble Supreme Court and the various High Courts in number of cases have held that before invoking the provision of Section 145(3) of…

ACIT, Central Circle-1, Ranchi vs. Shri Kamal Bhushan, Ranchi

In the result, the appeals of the revenue and the cross-objections of the assessee are dismissed

ITA 8/RAN/2021[2015-16]Status: DisposedITAT Ranchi15 Nov 2022AY 2015-16

Bench: Shri Rajesh Kumar & Shri Sonjoy Sarma] I.T.(Ss)A. No. 1/Ran/2021 I.T.(Ss)A. No. 5/Ran/2019

Section 132(1)Section 153ASection 37(1)Section 68Section 69C

…आयकर अपील"य अ"धकरण, रांची पीठ, रांची IN THE INCOME TAX APPELLATE TRIBUNAL “RANCHI” BENCH: RANCHI VIRTUAL HEARING AT 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.(SS)A. No. 1/RAN/2021 I.T.(SS)A. No. 5/RAN/2019 I.T.A. No. 8/RAN/2021 Assessment Year : 2013-14, 2014-15 & 2015-16 ACIT, Central Circle-1, Ranchi Vs. Shri Kamal Bhushan (Legal Heir of Smt. Kanchan Arya) (PAN: AFIPB 1844 G) Appellant / (अपीलाथ") Respondent / ( !यथ") C.O. No. 11/RAN/2021 (Arising out of IT(SS)A No. 1/Ran/2021) Assessment Year :…

ITO 25(2)(1), Mumbai vs. Actube Enterprises, Mumbai

ITA 3941/MUM/2017[2010-11]Status: DisposedITAT Mumbai05 Aug 2019AY 2010-11

Bench: Shri C.N. Prasad & Shri Ramit Kocharआयकर अपीऱ सं./I.T.A. No.3941/Mum/2017 (नििाारण वर्ा / Assessment Year : 2010-11) बिाम/ Income Tax Officer-25(2)(1) Actube Enterprises Room No. 505, C-10, 5Th 27, Laxmi Flat Owner Floor, Pratyakshkar Chs Limited , V. Bhavan, Bkc, M.G. Road Extension, Bandra(East), Vile Parle(East), Mumbai-400051 Mumbai-400057 स्थायी ऱेखा सं./ Pan: Aabfa2570J (अपीऱाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue By: Shri. Vivek Anand Ojha (Dr) Assessee By: Apurva R. Shah (Ar) सुनवाई की तारीख /Date Of Hearing : 01.07.2019 घोषणा की तारीख /Date Of Pronouncement : 05.08.2019 आदेश / O R D E R Per Ramit Kochar: This Appeal, Filed By Revenue, Being Ita No. 3941/Mum/2017, Is Directed Against Appellate Order Dated 15.03.2017 In Appeal No. Cit(A)-37/It-722/Ito-25(2)(1)/15-16, Passed By Learned Commissioner Of Income Tax (Appeals)-37, Mumbai (Hereinafter Called “The Cit(A)”), For Assessment Year(Ay) 2010-11, The Appellate Proceedings Had Arisen Before Learned Cit(A) From Assessment Order Dated 31.12.2015 Passed By Learned Assessing Officer (Hereinafter Called “The Ao”) U/S 143(3) R.W.S. 147 Of The Income-Tax Act, 1961 (Hereinafter Called “The Act”) For Ay:2010-11. I.T.A. No.3941/Mum/2017

For Appellant: Apurva R. Shah (AR)For Respondent: Shri. Vivek Anand Ojha (DR)

Section 143(3)Section 40A(3)

…hen the Assessing Officer does not accept the assessee's method of accounting then he has to resort to the provision of sec. 145(3) for computation of income. The Karnataka High Court in the case of Karnataka State Forest Industries Corpn. Ltd. Vs. CIT (1993) 201 ITR 674 has held that the assessing officer's power under section are not arbitrary and he must exercise his discretion and judgment judicially. A clear finding is necessary before invoking the provision sec.145(3) of the I T Act. The Assessing officer has not been able to point out any defect or mistake or error in the books of accounts. He has accepted…

M/S Fidelity Business Services India Pvt Ltd vs. Assistant Commissioner of Income Tax

ITA/512/2017HC Karnataka23 Jul 2018

Bench: S.SUJATHA,VINEET KOTHARI

Section 2(22)(e)Section 254Section 260

…1/86 IN THE HIGH COURT OF KARNATAKA, BENGALURU DATED THIS THE 23RD DAY OF JULY 2018 PRESENT THE HON'BLE Dr.JUSTICE VINEET KOTHARI AND THE HON’BLE Mrs.JUSTICE S.SUJATHA I.T.A.No.512/2017 Between: M/s. Fidelity Business Services India Pvt. Ltd., ‘Pinehurst’ Embassy Golf Links Business Park, Off Intermediate Ring Road, Bengaluru-560 071. PAN: AAACF 6175E. . …Appellant (By Mr. Percy Pardiwala, Sr. Counsel along with Mrs. Tanmayee Rajkumar, Advocate) And: 1. Assistant Commissioner of Income- tax, Circle – 3(1)(1), Room No.227, 2nd Floor, BMTC Building, 80…

Prankit Exports, Mumbai vs. ITO 25(3)(2), Mumbai

In the result both the appeals of the assessee as well of the revenue stand dismissed

ITA 1441/MUM/2016[2007-08]Status: DisposedITAT Mumbai01 Feb 2018AY 2007-08

Bench: Shri Mahavir Singh & Shri Ramit Kocharआयकर अपीऱ सं./I.T.A. No.1441/Mum/2016 (नििाारण वर्ा / Assessment Year: 2007-08) बिाम/ Prankit Exports, Ito 25(3)(2) 301 Shviling Apartments, Mumbai Juhu 10T H Road, V. Vile Parle(W), Mumbai-400049 स्थायी ऱेखा सं./ Pan : Aaafp2359K (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) ..

For Appellant: Shri. R.K SinhaFor Respondent: Shri. Rajat Mittal

Section 133Section 143(3)Section 147Section 148Section 69C

…ssee's method of accounting then he has to resort to the provision of sec. 145(3) for computation of income. The Karnataka High Court in I.T.A. No. 1441/Mum/2016 I.T.A. No. 3133/Mum/2016 the case of Karnataka State Forest Industries Corpn. Ltd. Vs. CIT (1993) 201 ITR 674 has held that the assessing officer's power under section are not arbitrary and he must exercise his discretion and judgement judicially. A clear finding is necessary before invoking the provision sec.145(3) of the I T Act. The Assessing officer has not been able to point out any defect or mistake or error in the books of accounts. He accepted th…