Nemi Chand Kothari v. CIT

330 ITR 1Supreme Court of India2011#1551 most cited

What is Nemi Chand Kothari v. CIT authority for?

The Supreme Court's decision in Nemi Chand Kothari v. CIT is cited to support arguments in subsequent tax cases.

73

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2012 to 2025.

Also referred to as

Nemi Chand Kothari v. CIT · 330 ITR 1 · Supreme Court · tax case citation · assessment procedure

Sections most often in play

Section 143(3)Section 119Section 132(1)Section 144ASection 153ASection 153CSection 153DSection 158BG

Issues it is cited on

section 153(a)violation of natural justicesection 132(4a)section 132(1)section 40a(3)sanctioning authoritysection 153a(1)section 145(3)search assessmentsection 153dsection 40asection 145

Judgments citing Nemi Chand Kothari v. CIT

DCIT, Central Circle-II, Noida vs. M G Metalloy Pvt. Ltd., Noida

In the result, the appeals filed by the Revenue are dismissed and the cross objections filed by the assessee are allowed

ITA 4462/DEL/2019[2010-11]Status: DisposedITAT Delhi10 Oct 2023AY 2010-11

Bench: SHRI SHAMIM YAHYA (Accountant Member), MS. ASTHA CHANDRA (Judicial Member)

For Appellant: Shri Pranav Yadav, AdvocateFor Respondent: Shri Subhra Jyoti Chakraborty, CIT DR
Section 132(1)Section 153ASection 153CSection 153DSection 68

…nces and misread 3 ITA Nos.4461 & 4462/Del./2019 CO Nos.129 & 130/Del./2019 the provisions of section 153C to arrive at the conclusion. The order of the CIT(A), therefore, suffers from perversity in view of the ratio of decision in case of Viiav Kumar Talwar 330 ITR 1 (SC), Sudarshan Silk Sarees 300 ITR 205(SC). 5. The order of the Ld CIT(A) is erroneous in law and on facts of the case and is liable to be set aside and the order of the AO be restored.” CO No.128/Del/2019 (Assessee’s CO) “1. On the facts and circumstances of the case and in law, the notice u/s 153C issued by the assessing officer is bad-in-law,…

DCIT, Central Circle-II, Noida vs. M G Metalloys P.Ltd, Noida

In the result, the appeals filed by the Revenue are dismissed and the cross objections filed by the assessee are allowed

ITA 4461/DEL/2019[2009-10]Status: DisposedITAT Delhi10 Oct 2023AY 2009-10

Bench: SHRI SHAMIM YAHYA (Accountant Member), MS. ASTHA CHANDRA (Judicial Member)

For Appellant: Shri Pranav Yadav, AdvocateFor Respondent: Shri Subhra Jyoti Chakraborty, CIT DR
Section 132(1)Section 153ASection 153CSection 153DSection 68

…nces and misread 3 ITA Nos.4461 & 4462/Del./2019 CO Nos.129 & 130/Del./2019 the provisions of section 153C to arrive at the conclusion. The order of the CIT(A), therefore, suffers from perversity in view of the ratio of decision in case of Viiav Kumar Talwar 330 ITR 1 (SC), Sudarshan Silk Sarees 300 ITR 205(SC). 5. The order of the Ld CIT(A) is erroneous in law and on facts of the case and is liable to be set aside and the order of the AO be restored.” CO No.128/Del/2019 (Assessee’s CO) “1. On the facts and circumstances of the case and in law, the notice u/s 153C issued by the assessing officer is bad-in-law,…

DCIT, Central Circle-II, Noida vs. M G Metalloy Pvt. Ltd., Noida

In the result, the appeals filed by the Revenue are dismissed and the cross objections filed by the assessee are allowed

ITA 4464/DEL/2019[2012-13]Status: DisposedITAT Delhi19 Sept 2023AY 2012-13

Bench: SHRI SHAMIM YAHYA (Accountant Member), MS. ASTHA CHANDRA (Judicial Member)

For Appellant: Shri Pranav Yadav, AdvocateFor Respondent: Shri Subhra Jyoti Chakraborty, CIT DR
Section 132(1)Section 153ASection 153CSection 153DSection 68

…ces and misread 3 ITA Nos.4463 & 4463/Del./2019 CO Nos.131 & 132/Del./22019 the provisions of section 153C to arrive at the conclusion. The order of the CIT(A), therefore, suffers from perversity in view of the ratio of decision in case of Viiav Kumar Talwar 330 ITR 1 (SC), Sudarshan Silk Sarees 300 ITR 205(SC). 5. The order of the Ld CIT(A) is erroneous in law and on facts of the case and is liable to be set aside and the order of the AO be restored.” CO No.131/Del/2019 (Assessee’s CO) “1. On the facts and circumstances of the case and in law, the notice u/s 153C issued by the assessing officer is bad-in-law,…

DCIT, Central Circle-II, Noida vs. M G Metalloy Pvt. Ltd., Noida

In the result, the appeals filed by the Revenue are dismissed and the cross objections filed by the assessee are allowed

ITA 4463/DEL/2019[2011-12]Status: DisposedITAT Delhi19 Sept 2023AY 2011-12

Bench: SHRI SHAMIM YAHYA (Accountant Member), MS. ASTHA CHANDRA (Judicial Member)

For Appellant: Shri Pranav Yadav, AdvocateFor Respondent: Shri Subhra Jyoti Chakraborty, CIT DR
Section 132(1)Section 153ASection 153CSection 153DSection 68

…ces and misread 3 ITA Nos.4463 & 4463/Del./2019 CO Nos.131 & 132/Del./22019 the provisions of section 153C to arrive at the conclusion. The order of the CIT(A), therefore, suffers from perversity in view of the ratio of decision in case of Viiav Kumar Talwar 330 ITR 1 (SC), Sudarshan Silk Sarees 300 ITR 205(SC). 5. The order of the Ld CIT(A) is erroneous in law and on facts of the case and is liable to be set aside and the order of the AO be restored.” CO No.131/Del/2019 (Assessee’s CO) “1. On the facts and circumstances of the case and in law, the notice u/s 153C issued by the assessing officer is bad-in-law,…

Ashok Madhorao Ikhar, Nagpur vs. Income Tax Officer, Ward4(2), Nagpur

In the result, the appeal of assessee is dismissed

ITA 401/NAG/2017[2008-2009]Status: DisposedITAT Nagpur09 Aug 2023AY 2008-2009

Bench: Shri Inturi Rama Rao & Shri S.S. Viswanethra Ravi

For Appellant: Shri Dr. Milind BhusariFor Respondent: Shri Amol Khairnar
Section 142(1)Section 148

…the appellant has been mentioning varying amounts for sale deed, amounts received by two sellers and amounts purported to have been given back by the consenters to the sellers. It has been held by Hon'ble Apex Court in case of Vijay Kumar Talwar vs CIT (2011) 330 ITR 1 & of Sumati Dayal vs CIT (1995) 214 ITR 801 that if a sum is found credited in appellant's accounts and if the explanation of the appellant about source and nature hereof is not found satisfactory, then addition u/s. 68 is justified. The appellant has not ben able to correlate his submissions with transactions involved. Also one cannot ignore the f…

Ashok Madhorao Ikhar, Nagpur vs. Income Tax Officer, Ward4(2), Nagpur

In the result, the appeal of assessee is dismissed

ITA 400/NAG/2017[2007-08]Status: DisposedITAT Nagpur09 Aug 2023AY 2007-08

Bench: Shri Inturi Rama Rao & Shri S.S. Viswanethra Ravi

For Appellant: Shri Dr. Milind BhusariFor Respondent: Shri Amol Khairnar
Section 142(1)Section 148

…the appellant has been mentioning varying amounts for sale deed, amounts received by two sellers and amounts purported to have been given back by the consenters to the sellers. It has been held by Hon'ble Apex Court in case of Vijay Kumar Talwar vs CIT (2011) 330 ITR 1 & of Sumati Dayal vs CIT (1995) 214 ITR 801 that if a sum is found credited in appellant's accounts and if the explanation of the appellant about source and nature hereof is not found satisfactory, then addition u/s. 68 is justified. The appellant has not ben able to correlate his submissions with transactions involved. Also one cannot ignore the f…

JCIT(OSD) Central Circle-1, Noida vs. Ace Mega Structure Pvt. Ltd., Ghaziabad Up

In the result, the appeal of the Revenue is dismissed and the CO of the assessee is dismissed as infructuous

ITA 4515/DEL/2019[2015-16]Status: DisposedITAT Delhi10 Mar 2023AY 2015-16

Bench: Dr. B. R. R. Kumarsh. Yogesh Kumar Usita No. 4515/Del/2019 : Asstt. Year : 2015-16 Jcit(Osd), Vs Ace Mega Structure Pvt. Ltd., Central Circle-1, B-47, Surya Nagar, Sahibabad, Noida, U.P.-201301 Ghaziabad, U.P.-201005 (Appellant) (Respondent) Pan No. Aakca8694D

For Appellant: Sh. V. K. Agarwal, AR &For Respondent: Sh. P. Praveen Sidharth, CIT DR
Section 127Section 132Section 132(1)Section 133ASection 139(1)Section 143(2)Section 153Section 153A

…law, the CIT (A) failed to allude to the relevant facts & circumstances and misread the provisions of 153 A to arrive at the conclusion. The order of the CIT (A) therefore suffers from perversity in view of the ratio of decision in case of Vijay Kumar Talwar 330 ITR 1 (SC), Sudarshan Silk Sarees 300 ITR 205 (SC).” 3. A search & seizure operation u/s 132 of the Income Tax Act, 1961 was conducted on 04.07.2014 on the premises of the assessee comprising ACE Group of cases. The group popularly known as ‘ACE Group of Companies’ is presently engaged in various businesses of real estate & development in Noida and Grea…

DCIT Central Circle-2, Noida Up vs. Apple Metal Industries Pvt. Ltd., Noida Up

In the result, the appeals of the Revenue in ITA Nos

ITA 4460/DEL/2019[2014-15]Status: DisposedITAT Delhi25 May 2022AY 2014-15

Bench: Shri Narendrakumar Billaiyashri Narender Kumar Choudhry

For Appellant: Shri Amit Goel, CAFor Respondent: Shri Ishtiyaque Ahmed, CIT- DR
Section 132Section 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘A’ BENCH, NEW DELHI BEFORE SHRI NARENDRAKUMAR BILLAIYA, ACCOUNTANT MEMBER SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER ITA No. 4459/DEL/2019 [A.Y. 2011-12] ITA No. 4460/DEL/2019 [A.Y. 2014-15] The Dy. C.I.T Vs. M/s Apple Metal Industries Pvt Ltd Central Circle – 2 B-16, Sector – 2, Noida Noida Uttar Pradesh PAN : AAACD 7670 E (Applicant) (Respondent) Assessee By : Shri Amit Goel, CA Shri Nippun Mittal, CA Department By : Shri Ishtiyaque Ahmed, CIT- DR Date of Hearing : 23.05.2022 Date of Pronouncement : 25.05.2022 ORDER PER N.K. BILLAIYA, ACCOUNTANT ME…

DCIT, Central Circle-2, Noida vs. Apple Metal Industries Pvt. Ltd., Noida Up

In the result, the appeals of the Revenue in ITA Nos

ITA 4459/DEL/2019[2011-12]Status: DisposedITAT Delhi25 May 2022AY 2011-12

Bench: Shri Narendrakumar Billaiyashri Narender Kumar Choudhry

For Appellant: Shri Amit Goel, CAFor Respondent: Shri Ishtiyaque Ahmed, CIT- DR
Section 132Section 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘A’ BENCH, NEW DELHI BEFORE SHRI NARENDRAKUMAR BILLAIYA, ACCOUNTANT MEMBER SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER ITA No. 4459/DEL/2019 [A.Y. 2011-12] ITA No. 4460/DEL/2019 [A.Y. 2014-15] The Dy. C.I.T Vs. M/s Apple Metal Industries Pvt Ltd Central Circle – 2 B-16, Sector – 2, Noida Noida Uttar Pradesh PAN : AAACD 7670 E (Applicant) (Respondent) Assessee By : Shri Amit Goel, CA Shri Nippun Mittal, CA Department By : Shri Ishtiyaque Ahmed, CIT- DR Date of Hearing : 23.05.2022 Date of Pronouncement : 25.05.2022 ORDER PER N.K. BILLAIYA, ACCOUNTANT ME…

ACIT, Circle-1, Bharuch vs. Bell Ceramics Ltd, Bharuch

In the result, the appeal filed by the Revenue is dismissed

ITA 577/SRT/2019[2008-09]Status: DisposedITAT Surat05 Apr 2022AY 2008-09
For Appellant: Ms Amrin Pathan, ARFor Respondent: Shri H. P. Meena, CIT(DR)
Section 143(3)

…or alternative view. There is no scope for interference by the High Court with a finding recorded when such finding could be treated to be a finding of fact. 12. Again the Supreme Court in case of Vijay Kumar Talwar versus Commissioner of Income Tax in (2011) 330 ITR 1 considered the issue of substantial question in context of Section 260A of the IT Act and observed as under: “18. It is manifest from a bare reading of the Section that an appeal to the High Court from a decision of the Tribunal lies only when a substantial question of law is involved, and where the High Court comes to the conclusion that a substan…

Bramhani Industries Limited, Jammalamadugu, Kadapa vs. DCIT, Circle-1(3), Hyderabad

In the result, appeal of the assessee is partly allowed and the appeal of the Revenue is dismissed

ITA 512/HYD/2017[2010-11]Status: DisposedITAT Hyderabad06 Jan 2022AY 2010-11

Bench: Shri A. Mohan Alankamony & Sri Chandra Mohan Garga.Y. 2010-11 Bramhani Industries Limited, Vs. Dcit, Jammalamadugu. Circle-1(3), Pan: Aadcb 1666 M Hyderabad. (Appellant) (Respondent) Ay: 2010-11 Dcit, Vs. Bramhani Industries Circle-1(2), Limited, Hyderabad. Jammalamadugu. Pan: Aadcb 1666 M (Appellant) (Respondent) Assessee By Sri Gowtham Jain Revenue By Sri K.V. Aravind, Sr. Standing Counsel For Dr Date Of Hearing: 12/10/2021 Date Of Pronouncement: 06/01/2022 Order

Section 144Section 234ASection 249(3)Section 68

…ement of accounts, IT acknowledgements, bank statements. The source of the share applicants was also not established. (v) Gayathri Associates vs. ITO (221 Taxmann.com 143), Dr. D.S.S. Rao vs. ITO reported in 356 ITR 117, Vijay Kumar Talwar vs. CIT reported in 330 ITR 1: In these cases none of the creditors were traceable and in some instances cash deposits were found in their accounts. (vi) Dhingra Global Credence Pvt Ltd vs. ITO reported in 1 ITR(T) 529:- In this case the assessee had failed to prove even the basic identity of the shareholders and the letters sent to them were returned as ‘unserved’. The shareho…

DCIT, Circle-1(2), Hyderabad vs. Bramhani Industries Limited, Jammalamadugu, Ysr Dist.

In the result, appeal of the assessee is partly allowed and the appeal of the Revenue is dismissed

ITA 398/HYD/2017[2010-11]Status: DisposedITAT Hyderabad06 Jan 2022AY 2010-11

Bench: Shri A. Mohan Alankamony & Sri Chandra Mohan Garga.Y. 2010-11 Bramhani Industries Limited, Vs. Dcit, Jammalamadugu. Circle-1(3), Pan: Aadcb 1666 M Hyderabad. (Appellant) (Respondent) Ay: 2010-11 Dcit, Vs. Bramhani Industries Circle-1(2), Limited, Hyderabad. Jammalamadugu. Pan: Aadcb 1666 M (Appellant) (Respondent) Assessee By Sri Gowtham Jain Revenue By Sri K.V. Aravind, Sr. Standing Counsel For Dr Date Of Hearing: 12/10/2021 Date Of Pronouncement: 06/01/2022 Order

Section 144Section 234ASection 249(3)Section 68

…ement of accounts, IT acknowledgements, bank statements. The source of the share applicants was also not established. (v) Gayathri Associates vs. ITO (221 Taxmann.com 143), Dr. D.S.S. Rao vs. ITO reported in 356 ITR 117, Vijay Kumar Talwar vs. CIT reported in 330 ITR 1: In these cases none of the creditors were traceable and in some instances cash deposits were found in their accounts. (vi) Dhingra Global Credence Pvt Ltd vs. ITO reported in 1 ITR(T) 529:- In this case the assessee had failed to prove even the basic identity of the shareholders and the letters sent to them were returned as ‘unserved’. The shareho…

Asst CIT 9(2)(1), Mumbai vs. Brima Sagar Maharashtra Distilleries Ltd, Mumbai

The appeal stands dismissed

ITA 756/MUM/2016[2011-12]Status: DisposedITAT Mumbai28 Jun 2021AY 2011-12

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Ravish Sood, Jm

For Appellant: Shri S.C.Tiwari – Ld. ARFor Respondent: Shri Sushil Kumar Mishra (Ld. CIT-DR)/
Section 133(6)Section 143(3)Section 68

…to facts on record and the case laws cited by the AO are clearly distinguishable from facts of the case and do not apply in the assessee’s case, ignoring the fact that the said decisions of Hon’ble Supreme Court in the case of Vijay Kumar Talwar V/s CIT (2011 330 ITR 1 SC) and CIT V/s Orissa Corpn. Pvt. Ltd. (1986 159 ITR 78) have not been considered. (ii) The Ld. CIT(A) has erred in deleting the addition of Rs.8,20,00,000/- u/s 68 of the Act without appreciating the fact that M/s Bottomline Distributors Pvt. Ltd. had filed part details as called u/s 133(6) of the I.T.Act, 1961 to prove the creditworthiness of th…

DCIT- 10 (3)(1), Mumbai vs. Opera Infra Projects Pvt. Ltd., Mumbai

In the result, Revenue’s appeal is allowed for statistical purposes

ITA 5606/MUM/2018[2010-11]Status: DisposedITAT Mumbai22 Jun 2021AY 2010-11
Section 143(1)Section 143(2)Section 147Section 148Section 68

…e cannot lose sight of the fact that dark deeds are performed under the cover of darkness and direct evidence can never be available. Sometimes, the facts speak louder and clearer. 6.9 In a judgment of the Hon'ble Supreme Court in Vijay Kunnir Talwar v. CIT (330 ITR 1), the following observation was made;- "24. ...All the authorities below, in particular the Tribunal have observed in unison that the assessee did not produce any evidence to rebut the presumption drawn against him under Section 68 of the Act by producing the parties in whose name the amounts in question had been credited by the assessee in his bo…

M/S Swargamrut Dairy Prv Ltd, Mumbai vs. DCIT 11 (2)(2), Mumbai

In the result, appeal of the assessee is allowed

ITA 6839/MUM/2019[2009-10]Status: DisposedITAT Mumbai15 Jun 2021AY 2009-10

Bench: Shri C.N. Prasad, Hon'Ble & Shri M. Balaganesh, Hon'Blem/S. Swargamrut Dairy Pvt. Ltd., V. Dcit – 11(2)(2) 113, 1St Chamber Income Tax Office, Churchgate Maker Chamber-V Mumbai - 400020 Nariman Point – 400021 Pan: Aalcs3714R (Appellant) (Respondent) Assessee By : Shri Vishnu Agarwal Department By : Shri Vijaykumar Menon Date Of Hearing : 18.03.2021 Date Of Pronouncement : 15.06.2021

For Appellant: Shri Vishnu AgarwalFor Respondent: Shri Vijaykumar Menon
Section 143Section 143(1)Section 147Section 68

…bai)] • Aim Properties & Investments Pvt. Ltd vs. Income Tax Officer [ITA No.7426/Mum/2012 dated 04.12.2013 (Mumbai] He further placed reliance on the following judgments: Nemi Chand Kothari vs. CIT [2004] 136 Taxman 213 (Gau) Vijay Kumar Talwar vs. CIT [2011]330 ITR 1 (SC) 8. The learned DR, on the other hand, relied on the decisions of the Hon'ble Delhi High Court in the case of Principal CIT vs. Bikram Singh ITA.No. 55/2017 & CIT vs. Jansampark Advertising & Marketing Pvt. Ltd. in ITA.No.525/2014. 9. We have gone through the orders relied upon by the learned DR. We noted that the decision of the Delhi High Cou…

Smt Jamuna Vernekar vs. The Deputy Commissioner of Income Tax

In the result, the impugned order of the tribunal dated

ITA/43/2013HC Karnataka10 Feb 2021

Bench: ALOK ARADHE,R. NATARAJ

Section 143(1)Section 143(2)Section 2(22)(e)Section 260

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 10TH DAY OF FEBRUARY 2021 PRESENT THE HON’BLE MR. JUSTICE ALOK ARADHE AND THE HON’BLE MR. JUSTICE NATARAJ RANGASWAMY I.T.A. NO.43 OF 2013 BETWEEN: SMT. JAMUNA VERNEKAR #107, 2ND MAIN KORAMANGALA, I BLOCK BANGALORE-560034. .... APPELLANT (BY MR. V. CHANDRASEKHAR, ADV., FOR MR. M. LAVA, ADV.,) AND: THE DEPUTY COMMISSIONER OF INCOME TAX CIRCLE-12(5), R.P. BHAVAN NRUPATHUNGA ROAD BANGALORE-560001. ... RESPONDENT (BY MR. E.I. SANMATHI, ADV.,) - - - THIS I.T.A. IS FILED UNDER SEC. 260-A OF INCOME TAX ACT 1961, ARISING OUT OF ORDER…

Jinesh (HUF) vs. The Income Tax Officer

In the result, we do not find any merit in this appeal, the same fails

ITA/168/2012HC Karnataka22 Jan 2021

Bench: ALOK ARADHE,R. NATARAJ

Section 143(3)Section 260Section 260ASection 68

…finding of fact and therefore, no substantial question of law arises for consideration in this appeal. In support of aforesaid submissions, reliance has been placed on decision of the Supreme Court in 'VIJAY KUMAR TALWAR VS. COMMISSIONER OF INCOME TAX', 330 ITR 1. 5. We have considered the submissions made by learned counsel for the parties and have perused the record. The Assessing Officer by placing reliance on the statements of the landlords has found that they are the owners of the land and they had entered into a development agreement with the assessee. However, they have denied that they have…

Pranava Electronics Pvt Ltd vs. Deputy Commissioner

In the result, the appeal is disposed of

ITA/147/2016HC Karnataka07 Dec 2020

Bench: ALOK ARADHE,H.T. NARENDRA PRASAD

Section 115JSection 14Section 143(1)Section 143(2)Section 14ASection 260Section 260ASection 36(1)(vii)Section 36(2)Section 37(1)

…missioner of Income Tax (Appeals) as well as the tribunal do not call for any interference in this appeal under Section 260A of the Act. In support of aforesaid submissions, reliance has been placed on 'VIJAY KUMAR TALWAR VS. COMMISSIONER OF INCOME TAX', 330 ITR 1 (SC), 'CIT VS. EPSILON ADVISERS (P.) LTD.', (2008) TAXMAN 332 (KAR). 6. We have considered the submissions made by learned counsel for the parties and have perused the record. From perusal of Clause 13 of the memorandum of Association, it is evident that one of the object's of 10 the assessee is to lend money and the assessee has been e…

The Commissiner of Income -Tax vs. M/S Canara Bank

In the result, we do not find any merit in this

ITA/361/2016HC Karnataka03 Nov 2020

Bench: ALOK ARADHE,H.T. NARENDRA PRASAD

Section 132Section 143(3)Section 260Section 260A

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 3RD DAY OF NOVEMBER 2020 PRESENT THE HON’BLE MR. JUSTICE ALOK ARADHE AND THE HON’BLE MR. JUSTICE H.T.NARENDRA PRASAD I.T.A. NO.361 OF 2016 BETWEEN: 1. THE COMMISSIONER OF INCOME-TAX LTU, JSS TOWERS BSK III STAGE, BANGALORE-560085. 2. THE ADDL. COMMISSIONER OF INCOME TAX LTU, JSS TOWERS BSK III STAGE BANGALORE-560085. ... APPELLANTS (BY SRI. ARAVIND K.V. ADV.) AND: M/S. CANARA BANK 112, J.C. ROAD BANGALORE PAN: AAACC 6106G. ... RESPONDENT (BY SRI. T. SURYANARAYANA RAO, ADV.) - - - THIS I.T.A. IS FILED UN…

The Commissioner of Income Tax vs. M/S Canara Bank

In the result, we do not find any merit in this appeal, the same fails

ITA/332/2016HC Karnataka02 Nov 2020

Bench: ALOK ARADHE,H.T. NARENDRA PRASAD

Section 132Section 143(3)Section 260Section 260A

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 2ND DAY OF NOVEMBER 2020 PRESENT THE HON’BLE MR. JUSTICE ALOK ARADHE AND THE HON’BLE MR. JUSTICE H.T.NARENDRA PRASAD I.T.A. NO.332 OF 2016 BETWEEN: 1. THE COMMISSIONER OF INCOME-TAX LTU, JSS TOWERS BSK III STAGE, BANGALORE-560085. 2. THE ADDL. COMMISSIONER OF INCOME-TAX LTU, JSS TOWERS BSK III STAGE, BANGALORE-560085. ... APPELLANTS (BY SRI. K.V. ARAVIND, ADV.,) AND: M/S. CANARA BANK 112, J.C. ROAD BANGALORE PAN: AAACC 6106G. ... RESPONDENT (BY SRI. T. SURYANARAYANA, ADV.) - - - THIS ITA IS FILED UNDER SECTION 260-A OF I.T…