Monarch Educational Society v. ITO (Exemption)

57 Taxmann.com 141High Court2015#21091 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 348,615 Indian tax judgments — from 2019 to 2022.

Issues it is cited on

section 5(2)(b)section 5(2)share capital and share premiumsource of sourcecreditworthiness of the creditorsection 250(4)borrowed satisfactionadmission of additional evidenceshare application moneytangible materialrule 46anon-resident

Judgments citing Monarch Educational Society v. ITO (Exemption)

Assistant Commissioner of Income Tax Central Circle - 1(4), Bengaluru vs. M/S Snowshine Realtors Pvt.Ltd., Bengaluru

In the result, the revenue appeals in ITA Nos

ITA 1443/BANG/2018[2008-09]Status: DisposedITAT Bangalore28 Oct 2022AY 2008-09

Bench: Shri N.V. Vasudevan & Shri Chandra Poojariita Nos.1441 & 1442/Bang/2018 Assessment Year: 2009-10 & 2012-13 Acit Central Circle- M/S. Kansur Developers India Pvt. Ltd. 1(4) No.2650, Ground Floor Bengaluru Vs. 37Th B Cross, 28Th Main, 9Th Block Jayanagar Bangalore 560 009 Pan No : Aacck9866F Appellant Respondent C.O. Nos.103&104/Bang/2018 (Arising Out Of Ita Nos.1441 & 1442/Bang/2018) Assessment Years: 2009-10 & 2012-13

For Appellant: Shri Dilip, Junior Standing Counsel forFor Respondent: Dept
Section 147

…tigation, the reassessment is bad in law and deserves to be quashed. 15. The learned Commissioner of Income Tax (Appeals) erred in ignoring the ratio laid down by the Hon'ble Delhi Tribunal in the case of Monarch Educational Society V. ITO (Exemption) (2015) 57 Taxmann.com 141 (Delhi) wherein it is held that, simply reproducing details received from Director of Income Tax, Investigation without any verification would not be sufficient reason to believe for the purpose of invoking the provisions of section '147 of the act 16. The learned Commissioner of Income Tax (Appeals) erred in not following the ratio laid…

Assistant Commissioner of Income Tax Central Circle - 1(4), Bengaluru vs. M/S Kansur Developers India Pvt. Ltd., Bengaluru

In the result, the revenue appeals in ITA Nos

ITA 1442/BANG/2018[2012-13]Status: DisposedITAT Bangalore28 Oct 2022AY 2012-13

Bench: Shri N.V. Vasudevan & Shri Chandra Poojariita Nos.1441 & 1442/Bang/2018 Assessment Year: 2009-10 & 2012-13 Acit Central Circle- M/S. Kansur Developers India Pvt. Ltd. 1(4) No.2650, Ground Floor Bengaluru Vs. 37Th B Cross, 28Th Main, 9Th Block Jayanagar Bangalore 560 009 Pan No : Aacck9866F Appellant Respondent C.O. Nos.103&104/Bang/2018 (Arising Out Of Ita Nos.1441 & 1442/Bang/2018) Assessment Years: 2009-10 & 2012-13

For Appellant: Shri Dilip, Junior Standing Counsel forFor Respondent: Dept
Section 147

…tigation, the reassessment is bad in law and deserves to be quashed. 15. The learned Commissioner of Income Tax (Appeals) erred in ignoring the ratio laid down by the Hon'ble Delhi Tribunal in the case of Monarch Educational Society V. ITO (Exemption) (2015) 57 Taxmann.com 141 (Delhi) wherein it is held that, simply reproducing details received from Director of Income Tax, Investigation without any verification would not be sufficient reason to believe for the purpose of invoking the provisions of section '147 of the act 16. The learned Commissioner of Income Tax (Appeals) erred in not following the ratio laid…

Assistant Commissioner of Income Tax Central Circle-1-(4), Bengaluru vs. M/S Kansur Developers India Pvt. Ltd., Bengaluru

In the result, the revenue appeals in ITA Nos

ITA 1441/BANG/2018[2009-10]Status: DisposedITAT Bangalore28 Oct 2022AY 2009-10

Bench: Shri N.V. Vasudevan & Shri Chandra Poojariita Nos.1441 & 1442/Bang/2018 Assessment Year: 2009-10 & 2012-13 Acit Central Circle- M/S. Kansur Developers India Pvt. Ltd. 1(4) No.2650, Ground Floor Bengaluru Vs. 37Th B Cross, 28Th Main, 9Th Block Jayanagar Bangalore 560 009 Pan No : Aacck9866F Appellant Respondent C.O. Nos.103&104/Bang/2018 (Arising Out Of Ita Nos.1441 & 1442/Bang/2018) Assessment Years: 2009-10 & 2012-13

For Appellant: Shri Dilip, Junior Standing Counsel forFor Respondent: Dept
Section 147

…tigation, the reassessment is bad in law and deserves to be quashed. 15. The learned Commissioner of Income Tax (Appeals) erred in ignoring the ratio laid down by the Hon'ble Delhi Tribunal in the case of Monarch Educational Society V. ITO (Exemption) (2015) 57 Taxmann.com 141 (Delhi) wherein it is held that, simply reproducing details received from Director of Income Tax, Investigation without any verification would not be sufficient reason to believe for the purpose of invoking the provisions of section '147 of the act 16. The learned Commissioner of Income Tax (Appeals) erred in not following the ratio laid…

Assistant Commissioner of Income Tax Central Circle - 1(4), Bengaluru vs. M/S Jaico Realtors Pvt.Ltd., Bengaluru

In the result, the appeal of the revenue is dismissed

ITA 1444/BANG/2018[2008-09]Status: DisposedITAT Bangalore08 May 2019AY 2008-09

Bench: Shri Arun Kumar Garodia & Shri Pavan Kumar Gadaleassessment Year :2008-09 M/S. Jaico Realtors Pvt. Ltd., The Assistant Commissioner No. 2650, Ground Floor, Of Income Tax, 37Th B Cross, Vs. 28Th Main, 9Th Block, Central Circle – 1 (4), Bangalore. Jayanagar, Bangalore – 560 009. Pan: Aabcj8421G Appellant Respondent

For Appellant: Shri C. Ramesh, CAFor Respondent: Shri T.N. Prakash, Addl. CIT (DR)
Section 147Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI ARUN KUMAR GARODIA, ACCOUNTANT MEMBER AND SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER Assessment Year :2008-09 M/s. Jaico Realtors Pvt. Ltd., The Assistant Commissioner No. 2650, Ground Floor, of Income Tax, 37th B Cross, Vs. 28th Main, 9th Block, Central Circle – 1 (4), Bangalore. Jayanagar, Bangalore – 560 009. PAN: AABCJ8421G APPELLANT RESPONDENT & C.O. No. 106/Bang/2018 (in ITA No. 1444/Bang/2018) Assessment Year : 2008-09 (By Assessee) Assessee by : Shri C. Ramesh, CA Revenue by : Shri T.N. Prakash, Addl. CIT (DR) Date of hearing : 03.04.20…

Monarch Educational Society v. ITO (Exemption) (57 Taxmann.com 141) — Cited in 4 Judgments | BharatTax