Muthoot M. George Brothers v. ACIT

47 TTJ 434Income Tax Appellate Tribunal1993#20947 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2017 to 2022.

Issues it is cited on

construction pe penalty under section 271d section 269t section 269s domestic company section 273 section 269ss section 273b section 271d section 48 section 269 child

Judgments citing Muthoot M. George Brothers v. ACIT

Jice Academy for Excellence Private Limited, Bangalore vs. Income Tax Officer, NFAC, Delhi

In the result, the appeal of the assessee is allowed

ITA 704/BANG/2022[2017-18]Status: DisposedITAT Bangalore19 Sept 2022AY 2017-18

Bench: Shri N.V. Vasudevan & Shri Chandra Poojariassessment Year: 2017-18

For Appellant: Shri Rajeev Nulvi, A.RFor Respondent: Shri K. Sankar Ganesh, D.R

Section 143(3)Section 269SSection 271DSection 273B

…ITA No.704/Bang/2022 JICE Academy for Excellence Pvt. Ltd., Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “A’’ BENCH: BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER Assessment Year: 2017-18 JICE Academy for Excellence Pvt. Ltd. #1173, II Floor, Manuvana NFAC/CIT(A) Vijayanagar Vs. Delhi Bangalore 560 040 PAN NO : AADCJ2476K APPELLANT RESPONDENT Appellant by : Shri Rajeev Nulvi, A.R. Respondent by : Shri K. Sankar Ganesh, D.R. Date of Hearing : 19.09.2022 Date of Pronouncement : 19.09.2022 O R D E R PER CHANDRA POOJARI, ACCOUNTANT MEMBER: This appeal by…

Karnataka Agrochemical Pvt Ltd, Bangalore vs. Additional Commissioner of Income Tax Range-4(1), Bangalore

In the result, the appeal by the assessee is allowed

ITA 98/BANG/2022[2013-14]Status: DisposedITAT Bangalore29 Apr 2022AY 2013-14

Bench: Shri Chandra Poojari & Smt. Beena Pillaiassessment Year: 2013-14

For Appellant: Shri SreeHariKutsa, AdvocateFor Respondent: Shri Priyadarshi Mishra, Jt.CIT(DR)(ITAT), Bengaluru

Section 250Section 269TSection 271E

…ot amount to a loan or deposit as defined under s. 269SS of the IT Act. Therefore, the proceedings initiated under. ss. 276DD and 276E of the IT Act were against the provisions of law." 31. The Cochin Bench of the Tribunal in Muthoot M. George Bankers'' case (47 TTJ 434) held as under :- "Against this background, we examine the transactions between the sister-concerns and the assessee. There are transfer of funds from and to the sister-concerns. There is no evidence to show that money was loaned or kept deposited for a fixed period or repayable on demand. Further, the sister-concerns and the assessee are owned by…

Akash Education & Development Trust, Bengaluru vs. Additional Commissioner of Income Tax, Central Range-2, Bangalore

In the result, the appeal of the assessee is allowed

ITA 737/BANG/2021[2016-17]Status: DisposedITAT Bangalore18 Apr 2022AY 2016-17

Bench: Shri Chandra Poojari & Smt. Beena Pillaiassessment Year: 2016-17

For Appellant: Shri Rajeev Nulvi, ARFor Respondent: Shri Manjunath Karkihalli, CIT(DR)(ITAT), Bengaluru

Section 269SSection 271DSection 271D(2)Section 273B

…t amount to a loan or deposit as defined under s. 269SS of the IT Act. Therefore, the proceedings initiated under. ss. 276DD and 276E of the IT Act were against the provisions of law." The Cochin Bench of the Tribunal in Muthoot M. George 31. Bankers'' case (47 TTJ 434) held as under :- "Against this background, we examine the transactions between the sister-concerns and the assessee. There are transfer of funds from and to the sister-concerns. There is no evidence to show that money was loaned or kept deposited for a fixed period or repayable on demand. Further, the sister-concerns and the assessee are owned by…

Bhopal Singh Shekhawat, Jaipur vs. Jt. CIT, Jaipur

In the result, the appeal of the assessee is allowed

ITA 268/JPR/2017[2008-09]Status: DisposedITAT Jaipur21 Sept 2017AY 2008-09

For Appellant: Shri F. Rehman Khan (Adv)For Respondent: Shri Ajay Mallik (Addl.CIT)

Section 143(1)Section 143(3)Section 147Section 148Section 269Section 269SSection 271D

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES (SMC), JAIPUR Jh Hkkxpan] ys[kk lnL;] ds le{k BEFORE: SHRI BHAGCHAND, ACCOUNTANT MEMBER vk;dj vihy la-@ITA No. 268/JP/2017 fu/kZkj.k o"kZ@Assessment Year : 2008-09 cuke Bhopal Singh Shekhawat, Jt. CIT, Vs. 6, Bhartendu Nagar, Khatipura, Range-1, Jaipur. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AOWPS 1925 G vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri F. Rehman Khan (Adv) jktLo dh vksj ls@ Revenue by : Shri Ajay Mallik (Addl.CIT) lquokbZ dh rkjh[k@ Date of Hearing : 15/09/2…