Pavankumar M Sanghvi v. ITO

404 ITR 601High Court2018#2376 most cited

What is Pavankumar M Sanghvi v. ITO authority for?

The assessee's onus to explain the nature and source of a credit under Section 68 is not discharged merely by furnishing confirmatory letters, proof of banking transactions, or income tax assessment particulars; a deeper inquiry into the creditworthiness and genuineness of the transaction is required.

49

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2018 to 2026.

Also referred to as

Pavankumar M Sanghvi v. ITO · 404 ITR 601 · Section 68 · cash credit · onus of assessee · creditworthiness of creditor · source of source · share application money · genuineness of transaction · confirmatory letters · banking channels

Also reported as

90 Taxmann.com 386

Sections most often in play

Section 1961Section 68Section 133(6)Section 143(3)Section 148Section 132(4)Section 147Section 153C

Issues it is cited on

section 153c proceedingsshare capital and share premiumcreditworthiness of the creditorsource of sourceincome escaping assessmentborrowed satisfactionsection 250(4)genuineness of the transactionshare application moneyaddition u/s 68section 40(a)section 40(a)(ia)

Judgments citing Pavankumar M Sanghvi v. ITO

Assistant Commissioner of Income Tax, Circle- 1(1), Raipur vs. Mesers Vandana Ispat Limited, Raipur

In the result, the appeal of revenue is dismissed

ITA 183/RPR/2019[2013-14]Status: DisposedITAT Raipur31 Oct 2022AY 2013-14
For Appellant: Shri R.B.Doshi, CAFor Respondent: Shri G.N.Singh, Sr. DR
Section 68

…आयकर अपील"य अ"धकरण, रायपुर "यायपीठ, रायपुर IN THE INCOME TAX APPELLATE TRIBUNAL RAIPUR BENCH, RAIPUR "ी र"वश सूद, "या"यक सद"य एवं "ी अ"ण खोड़"पया, लेखा सद"य के सम" । BEFORE SHRI RAVISH SOOD, JM & SHRI ARUN KHODPIA, AM आयकर अपील सं./ITA No.183/RPR/2019 ("नधा"रण वष" / Assessment Year :2013-2014) ACIT, Circle-1(1), Raipur Vs M/s Vandana Ispat Ltd., Vandana Building, M.G.Road, Raipur-492001 PAN No. : AABCV 1344 A (अपीलाथ" /Appellant) .. (""यथ" / Respondent) राज"व क" ओर से /Revenue by : Shri G.N.Singh, Sr. DR "नधा"रती क" ओर से /Assessee by : Shri R.B.Doshi, CA सुनवाई क" तार"ख / Date of Hearing : 28/07/2022 घोषणा क" तार…

Assistant Commissioner of Income Tax, Circle 1(1), Raipur vs. Shri Subodh Singhania, Raipur

ITA 135/RPR/2019[2014-15]Status: DisposedITAT Raipur17 Oct 2022AY 2014-15

Bench: Shri Ravish Sood & Shri Arun Khodpiaआयकर अपील सं. / Ita No.135/Rpr/2019 "नधा"रण वष" / Assessment Year : 2014-15

For Appellant: Shri Veekaas S. Sharma, CAFor Respondent: Shri Debashish Lahiri, CIT-DR
Section 143(3)Section 68

…customers & M/s Tirthyatra Investment & Properties Ltd, thereby not considering and not distinguishing the findings of the AO which is well supported by the ratio of the judgment of Hon'ble Gujrat High Court in the case of Pavan kumar M Sanghvi Vs ITO (2018) 404 ITR 601 (Guj), wherein it is mentioned that 'it is also settled legal position that the onus of the assessee, of explaining nature and source of credit, does not get discharged merely by filing confirmatory letters, or demonstrating that the transactions are done through the banking channels or even by filing the income tax assessment particulars ?" 7. "…

Kankuben Udesingh Machi(Prop. Sunny Scrap Traders), Vadodara vs. ITO, Ward-3(1)(1), Vadodara

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

ITA 2118/AHD/2018[2013-14]Status: DisposedITAT Ahmedabad31 Aug 2022AY 2013-14

Bench: Shri Pramod M Jagtap & Ms. Madhumita Roy

For Appellant: NoneFor Respondent: Shri Mukesh Thakwani, Sr. DR
Section 131Section 143(1)Section 143(2)Section 143(3)Section 144Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, AHMEDABAD BEFORE SHRI PRAMOD M JAGTAP, VICE PRESIDENT & Ms. MADHUMITA ROY, JUDICIAL MEMBER I.T.A. No. 2118/Ahd/2018 (Assessment Year: 2013-14) Kankuben Udesingh Machi Vs. ITO Proprietor-Sunny Scrap Traders Ward-3(1)(1), Nr. Vegetable Market, Kisanwadi Vadodara Char Rasta, Harni-Warasia Road, Vaodara [PAN No.AIMPM2625F] (Appellant) .. (Respondent) Appellant by : None Respondent by: Shri Mukesh Thakwani, Sr. DR Date of Hearing 11.07.2022 Date of Pronouncement 31.08.2022 O R D E R PER Ms. MADHUMITA ROY - JM: The instant appeal filed by the assessee is directed agai…

Asus India Pvt Ltd., Mumbai vs. Asst CIT Circle- 9 (1)(2), Mumbai

In the result, appeal of the assessee is allowed for statistical purposes

ITA 7831/MUM/2019[2015-16]Status: DisposedITAT Mumbai22 Feb 2022AY 2015-16
Section 143(3)Section 144C(5)Section 194CSection 40

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘K‘ BENCH MUMBAI BEFORE: SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI M.BALAGANESH, ACCOUNTANT MEMBER M/s. Asus India Pvt. Ltd., Vs. Asst. CIT Circle-9(1)(2) 402, Supreme Chambers Mumbai R. No.210, 2nd Floor 17-18, Shah Industrial Estate, Veera Desai Road Aayakar Bhavan Andheri – West M.K.Road, Mumbai -400020 Mumbai – 400 053 PAN/GIR No. AAJCA6450C (Appellant) .. (Respondent) Assessee by Shri Vijay Mehta & Shri Anuj Kisnadwala Revenue by Shri Satya Pinisetty Date of Hearing 03/01/2022 Date of Pronouncement 22/02/2022 आदेश / O R D E R PER M. BALAGANESH (A.M): This appeal…

DCIT - 14(2)(2) vs. M/S Mishal Construction P. Ltd, Mumbai

In the result, the appeal is allowed

ITA 3565/MUM/2019[2014-15]Status: DisposedITAT Mumbai23 Dec 2021AY 2014-15
Section 133Section 143(3)Section 6Section 68

…the Vice President), in the case of Pavankumar M Sanghvi (supra) came up for consideration before Hon'ble Gujarat High Court, and Their Lordships of Hon'ble Gujarat High Court, in the judgment reported as Pavankumar M Sanghvi v. ITO [2018] 90 taxmann.com 386/404 ITR 601 approved the said approach and declined to interfere in the matter by observing that "the Tribunal has minutely examined the position of the lenders, the circumstances under which, the amounts were allegedly loaned to come to the conclusion that the transactions were not genuine". The genuineness of the transactions and examination of circumstanc…

DCIT - 14(2)(2) vs. M/S Mishal Construction P. Ltd, Mumbai

In the result, the appeal is allowed

ITA 3564/MUM/2019[2013-14]Status: DisposedITAT Mumbai23 Dec 2021AY 2013-14
Section 133Section 143(3)Section 6Section 68

…the Vice President), in the case of Pavankumar M Sanghvi (supra) came up for consideration before Hon'ble Gujarat High Court, and Their Lordships of Hon'ble Gujarat High Court, in the judgment reported as Pavankumar M Sanghvi v. ITO [2018] 90 taxmann.com 386/404 ITR 601 approved the said approach and declined to interfere in the matter by observing that "the Tribunal has minutely examined the position of the lenders, the circumstances under which, the amounts were allegedly loaned to come to the conclusion that the transactions were not genuine". The genuineness of the transactions and examination of circumstanc…

DCIT - 14(2)(2) vs. M/S Mishal Construction P. Ltd, Mumbai

In the result, the appeal is allowed

ITA 3563/MUM/2019[2012-13]Status: DisposedITAT Mumbai23 Dec 2021AY 2012-13
Section 133Section 143(3)Section 6Section 68

…the Vice President), in the case of Pavankumar M Sanghvi (supra) came up for consideration before Hon'ble Gujarat High Court, and Their Lordships of Hon'ble Gujarat High Court, in the judgment reported as Pavankumar M Sanghvi v. ITO [2018] 90 taxmann.com 386/404 ITR 601 approved the said approach and declined to interfere in the matter by observing that "the Tribunal has minutely examined the position of the lenders, the circumstances under which, the amounts were allegedly loaned to come to the conclusion that the transactions were not genuine". The genuineness of the transactions and examination of circumstanc…

DCIT - 14(2)(2) vs. M/S Mishal Construction P. Ltd, Mumbai

In the result, the appeal is allowed

ITA 3562/MUM/2019[2011-12]Status: DisposedITAT Mumbai23 Dec 2021AY 2011-12
Section 133Section 143(3)Section 6Section 68

…the Vice President), in the case of Pavankumar M Sanghvi (supra) came up for consideration before Hon'ble Gujarat High Court, and Their Lordships of Hon'ble Gujarat High Court, in the judgment reported as Pavankumar M Sanghvi v. ITO [2018] 90 taxmann.com 386/404 ITR 601 approved the said approach and declined to interfere in the matter by observing that "the Tribunal has minutely examined the position of the lenders, the circumstances under which, the amounts were allegedly loaned to come to the conclusion that the transactions were not genuine". The genuineness of the transactions and examination of circumstanc…

DCIT - 14(2)(2) vs. M/S Mishal Construction P. Ltd, Mumbai

In the result, the appeal is allowed

ITA 3561/MUM/2019[2010-11]Status: DisposedITAT Mumbai23 Dec 2021AY 2010-11
Section 133Section 143(3)Section 6Section 68

…the Vice President), in the case of Pavankumar M Sanghvi (supra) came up for consideration before Hon'ble Gujarat High Court, and Their Lordships of Hon'ble Gujarat High Court, in the judgment reported as Pavankumar M Sanghvi v. ITO [2018] 90 taxmann.com 386/404 ITR 601 approved the said approach and declined to interfere in the matter by observing that "the Tribunal has minutely examined the position of the lenders, the circumstances under which, the amounts were allegedly loaned to come to the conclusion that the transactions were not genuine". The genuineness of the transactions and examination of circumstanc…

Arm Infra & Utilities Private Limited, Mumbai vs. Pr.Commissioner of Income Tax Range-6, Mumbai

In the result, assessee’s appeal is allowed

ITA 2212/MUM/2019[2014-15]Status: DisposedITAT Mumbai12 Nov 2021AY 2014-15

Bench: Shri C.N. Prasad & Shri S. Rifaur Rahman

For Appellant: Shri P.J. Pardiwala a/wFor Respondent: Shri Rajiv Harit
Section 143(2)Section 143(3)Section 263Section 56(2)(viib)

…to  facilitate financial manoeuvring tor the benefit of its clients, or, with that predominant underlying objective, to give the colour of genuineness to these entities. Pavankumar M. Sanghvi v, ITO [2017] 165 1TD 260 (Ahmedabad - Trib.) confirmed in [20181 404 ITR 601 (Gujarat) affirmed in [2018] 97 taxmann.com 398 (SC) (SLP Dismissed) E. There is no presumption that merely because the payment is made by cheque, it is a genuine transaction: C1T vs. P. Mohanakaia & Ors. (2007) 2911TR 278 (Supreme  Court) "The transactions though apparent were held to be not real one. May be the money came by way of bank cheque…

Mahendra H. Shah, Mumbai vs. ITO - Ward- 4 (1)(3), Mumbai

ITA 6892/MUM/2018[2012-13]Status: DisposedITAT Mumbai27 Sept 2021AY 2012-13

Bench: Shri C.N. Prasad, Hon’Bleshri Mahendra H. Shah V. Income Tax Officer – 4(1)(3) 6Th Floor, Aayakar Bhavan C/O. The Presscopper Industries M.K. Road, Mumbai - 400020 175, Kika Street Mumbai – 400004 Pan: Aafps0929R (Appellant) (Respondent)

For Appellant: Vimal PunmiyaFor Respondent: Smita Verma
Section 132(4)Section 133(4)Section 143(1)Section 143(2)Section 68

…the identity, genuineness, and credit worthiness of the loan transactions Reliance is placed on the following judicial pronouncement: - 1. Pavan Kumar M sanghvi Vs ITO, ITA No. 2447/ Ahd/2016 dated 17/05/2017 which is confirmed by Gujrat High Court in (2018) 404 ITR 601/301 CTR 265/163 DTR 209 and SLP dismissed by the Supreme court as reported in 97 taxmann.com 398 (sc) Facts of the case cannot be considered in isolation with the ground realities. Modus operandi of shell companies explained: Loan transactions would not become genuine merely because assessee filed loan confirmations, copies of ledger account and…

Dy CIT 15(1)(2), Mumbai vs. M/S Leena Poower Tech Engineers P Ltd., Navi Mumbai

In the result, the appeal is allowed

ITA 1313/MUM/2020[2011-12]Status: DisposedITAT Mumbai21 Sept 2021AY 2011-12

Bench: Us Is A Private Limited Company Stated To Be Engaged In The Business As 'Investment Company' In Column 10, Page 1, Of The Impugned Assessment Order. Its Assessment Under Section 143(3)

Section 143(3)Section 68

…ITA No. 1313/Mum/20 Assessment year: 2011-12 Page 1 of 41 IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI ‘A’ BENCH, MUMBAI [Coram: Pramod Kumar (Vice President), and Vikas Awasthy (Judicial Member)] ITA No. 1313/Mum/20 Assessment year: 2011-12 Deputy Commissioner of Income Tax Circle 15(1)(2), Mumbai ……………….………Appellant Vs Leena Power Tech Engineers Pvt Ltd ……………………Respondent 13/14, Sai Chambers, Saroval Vihar Road Sector 11, CBD Belapur, Navi Mumbai 4006 414 [PAN: AAACL4054E] Appearances by Brajendra Kumar for the appellant Devendra Jain for the respondent Date of concluding the hearing: : September 9, 2021 Da…

Jhansi Development Authority, Jhansi vs. ACIT Circle-4, Agra

In the result the appeal of the assessee is allowed and the appeal

ITA 149/AGR/2017[2011-12]Status: DisposedITAT Agra13 Jan 2021AY 2011-12

Bench: Shri Laliet Kumar,And Dr. Mitha Lal Meenajhansi Development Authority Vs..Dcit Circle-4, Commissionerycompus, Agra. Jhansi. (Now The Dy. Cit Panno.Aaalj0068K (Exemption) Ghaziabad. (Assessee) (Revenue) Acit, 4(1), Vs..Jhansi Development Agra. Authority (Now The Dy. Cit Commissionerycompus, Jhansi. (Exemption) Ghaziabad. Panno.Aaalj0068K (Revenue) (Assessee)

Section 12ASection 145(3)Section 2(15)

…IN THE INCOME TAX APPELLATE TRIBUNAL AGRA BENCH: AGRA BEFORE SHRI LALIET KUMAR, JUDICIAL MEMBER,AND DR. MITHA LAL MEENA, ACCOUNTANT MEMBER Jhansi Development Authority Vs..DCIT Circle-4, CommissioneryCompus, Agra. Jhansi. (Now The DY. CIT PANNo.AAALJ0068K (Exemption) Ghaziabad. (Assessee) (Revenue) ACIT, 4(1), Vs..Jhansi Development Agra. Authority (Now The DY. CIT CommissioneryCompus, Jhansi. (Exemption) Ghaziabad. PANNo.AAALJ0068K (Revenue) (Assessee) ( ITA Nos. 149 to 151/Agra/2017) (ASSESSMENT YEAR: 2011-12 to 2013-14) Jhansi Development Authority Vs..ACIT Circle-4, CommissioneryCompus, Agra. Jhansi. (Now…

ACIT Circle-4, Agra vs. Jhansi Development Authority, Jhansi

In the result the appeal of the assessee is allowed and the appeal

ITA 355/AGR/2014[2010-11]Status: DisposedITAT Agra13 Jan 2021AY 2010-11

Bench: Shri Laliet Kumar,And Dr. Mitha Lal Meenajhansi Development Authority Vs..Dcit Circle-4, Commissionerycompus, Agra. Jhansi. (Now The Dy. Cit Panno.Aaalj0068K (Exemption) Ghaziabad. (Assessee) (Revenue) Acit, 4(1), Vs..Jhansi Development Agra. Authority (Now The Dy. Cit Commissionerycompus, Jhansi. (Exemption) Ghaziabad. Panno.Aaalj0068K (Revenue) (Assessee)

Section 12ASection 145(3)Section 2(15)

…IN THE INCOME TAX APPELLATE TRIBUNAL AGRA BENCH: AGRA BEFORE SHRI LALIET KUMAR, JUDICIAL MEMBER,AND DR. MITHA LAL MEENA, ACCOUNTANT MEMBER Jhansi Development Authority Vs..DCIT Circle-4, CommissioneryCompus, Agra. Jhansi. (Now The DY. CIT PANNo.AAALJ0068K (Exemption) Ghaziabad. (Assessee) (Revenue) ACIT, 4(1), Vs..Jhansi Development Agra. Authority (Now The DY. CIT CommissioneryCompus, Jhansi. (Exemption) Ghaziabad. PANNo.AAALJ0068K (Revenue) (Assessee) ( ITA Nos. 149 to 151/Agra/2017) (ASSESSMENT YEAR: 2011-12 to 2013-14) Jhansi Development Authority Vs..ACIT Circle-4, CommissioneryCompus, Agra. Jhansi. (Now…

Jhasi Development Authority, Jhansi vs. Dy. C.I.T., Circle-4, Agra

In the result the appeal of the assessee is allowed and the appeal

ITA 256/AGR/2014[2010-11]Status: DisposedITAT Agra13 Jan 2021AY 2010-11

Bench: Shri Laliet Kumar,And Dr. Mitha Lal Meenajhansi Development Authority Vs..Dcit Circle-4, Commissionerycompus, Agra. Jhansi. (Now The Dy. Cit Panno.Aaalj0068K (Exemption) Ghaziabad. (Assessee) (Revenue) Acit, 4(1), Vs..Jhansi Development Agra. Authority (Now The Dy. Cit Commissionerycompus, Jhansi. (Exemption) Ghaziabad. Panno.Aaalj0068K (Revenue) (Assessee)

Section 12ASection 145(3)Section 2(15)

…IN THE INCOME TAX APPELLATE TRIBUNAL AGRA BENCH: AGRA BEFORE SHRI LALIET KUMAR, JUDICIAL MEMBER,AND DR. MITHA LAL MEENA, ACCOUNTANT MEMBER Jhansi Development Authority Vs..DCIT Circle-4, CommissioneryCompus, Agra. Jhansi. (Now The DY. CIT PANNo.AAALJ0068K (Exemption) Ghaziabad. (Assessee) (Revenue) ACIT, 4(1), Vs..Jhansi Development Agra. Authority (Now The DY. CIT CommissioneryCompus, Jhansi. (Exemption) Ghaziabad. PANNo.AAALJ0068K (Revenue) (Assessee) ( ITA Nos. 149 to 151/Agra/2017) (ASSESSMENT YEAR: 2011-12 to 2013-14) Jhansi Development Authority Vs..ACIT Circle-4, CommissioneryCompus, Agra. Jhansi. (Now…

ITO 15 (2)(2), Mumbai vs. M/S Limbo Engineering P Ltd., Mumbai

In the result the all the three appeals of the revenue are dismissed

ITA 7277/MUM/2019[2013-14]Status: DisposedITAT Mumbai29 Oct 2020AY 2013-14

Bench: Shri Rajesh Kumar & Shri Ram Lal Negiassessment Year : 2011-12

For Appellant: Shri Neel Khandelwal &For Respondent: Dr Rajeev Harit&Shri J. Micheal, D.R
Section 143(1)Section 143(3)Section 147Section 148Section 148(2)

…dentical facts and circumstances, the Hon’ble ITAT Ahmedabad in the case of Pawankumar M Sanghvi v. ITO [2017] 165 ITD 260 (Ahmedabad - Trib.) has held that such transactions of the assessee cannot be held to be genuine, a decision has been by the affirmed in 404 ITR 601 (Gujarat) and the SLP dismissed in [2018] 97 taxmann.com 398 (SC).Further also, it is “a matter yet to be gone into by the ITO. It is open to the respondent to place all the necessary material facts and the ITO is free to consider the material and to make a decision in that regard.” ITO Vs. Biju Patnaik (1991) 188 ITR 247 (SC) 7.6. The ld DR als…

DCIT Central Circle-7(4), Mumbai vs. M/S Wellknown Polysters Ltd., Mumbai

In the result the all the three appeals of the revenue are dismissed

ITA 1388/MUM/2019[2014-15]Status: DisposedITAT Mumbai29 Oct 2020AY 2014-15

Bench: Shri Rajesh Kumar & Shri Ram Lal Negiassessment Year : 2011-12

For Appellant: Shri Neel Khandelwal &For Respondent: Dr Rajeev Harit&Shri J. Micheal, D.R
Section 143(1)Section 143(3)Section 147Section 148Section 148(2)

…dentical facts and circumstances, the Hon’ble ITAT Ahmedabad in the case of Pawankumar M Sanghvi v. ITO [2017] 165 ITD 260 (Ahmedabad - Trib.) has held that such transactions of the assessee cannot be held to be genuine, a decision has been by the affirmed in 404 ITR 601 (Gujarat) and the SLP dismissed in [2018] 97 taxmann.com 398 (SC).Further also, it is “a matter yet to be gone into by the ITO. It is open to the respondent to place all the necessary material facts and the ITO is free to consider the material and to make a decision in that regard.” ITO Vs. Biju Patnaik (1991) 188 ITR 247 (SC) 7.6. The ld DR als…

ITO 15 (2)(2), Mumbai vs. M/S Limbo Engineering P Ltd., Mumbai

In the result the all the three appeals of the revenue are dismissed

ITA 7276/MUM/2019[2012-13]Status: DisposedITAT Mumbai29 Oct 2020AY 2012-13

Bench: Shri Rajesh Kumar & Shri Ram Lal Negiassessment Year : 2011-12

For Appellant: Shri Neel Khandelwal &For Respondent: Dr Rajeev Harit&Shri J. Micheal, D.R
Section 143(1)Section 143(3)Section 147Section 148Section 148(2)

…dentical facts and circumstances, the Hon’ble ITAT Ahmedabad in the case of Pawankumar M Sanghvi v. ITO [2017] 165 ITD 260 (Ahmedabad - Trib.) has held that such transactions of the assessee cannot be held to be genuine, a decision has been by the affirmed in 404 ITR 601 (Gujarat) and the SLP dismissed in [2018] 97 taxmann.com 398 (SC).Further also, it is “a matter yet to be gone into by the ITO. It is open to the respondent to place all the necessary material facts and the ITO is free to consider the material and to make a decision in that regard.” ITO Vs. Biju Patnaik (1991) 188 ITR 247 (SC) 7.6. The ld DR als…

Asus India Pvt Ltd., Mumbai vs. Asst CIT Circle- 9(1)(2), Mumbai

In the result, appeal is partly allowed

ITA 942/MUM/2020[2017-18]Status: DisposedITAT Mumbai05 Oct 2020AY 2017-18

Bench: Shri Saktijit Deyand Shri Manoj Kumar Aggarwal

For Appellant: Shri Vijay MehtaFor Respondent: Shri Rajeev Harit
Section 194CSection 40

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBERAND SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER ITA no.942/Mum./2020 (Assessment Year : 2017–18) ITA no.943/Mum./2020 (Assessment Year : 2016–17) ASUS India Pvt. Ltd. 402, Supreme Chambrs 17–18, Shah Industrial Estate ……………. Appellant Veera Desai Road, Andheri (E) Mumbai 400 053 PAN – AAJCA6450C v/s Asstt. Commissioner of Income Tax ……………. Respondent Circle–9(1)(2), Mumbai Assessee by : Shri Vijay Mehta Revenue by : Shri Rajeev Harit Date of Hearing – 03.09.2020 Date of Order – 05.10.2020 O R D E R PER SAKTIJIT…

Director of Income Tax (Exemptions) vs. M/S. Karnataka Industrial

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

ITA/205/2016HC Karnataka30 Sept 2020

Bench: ALOK ARADHE,M.I.ARUN

Section 12ASection 2(15)Section 260Section 5

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 30th DAY OF SEPTEMBER 2020 PRESENT THE HON’BLE MR. JUSTICE ALOK ARADHE AND THE HON’BLE MR. JUSTICE M.I. ARUN I.T.A. NO.205 OF 2016 BETWEEN: M/S. KARNATAKA INDUSTRIAL AREA DEVELOPMENT BOARD, NO.14/3, 2ND FLOOR, R.P. BUILDING, NRUPATHUNGA ROAD, BENGALURU-560 001. PAN: AAATK 1350J. ... APPELLANT (BY SRI. SANMATHI E.I., ADVOCATE – APPEARED THROUGH PHYSICAL HEARING) AND: THE ADDITIONAL DIRECTOR OF INCOME TAX (EXEMPTIONS), RANGE 17, BENGALURU. ... RESPONDENT (BY SRI. CHYTHANY…