Pullangode Rubber Produce Co. Ltd. v. State of Kerala

Deputy Commissioner of Income Tax, Central Circle-1, Guntur vs. Ravindra Bharathi Educational Society, Nellore

In the result, appeal of the Revenue is dismissed

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकरअपीलसं./ I.T.A. No.160/Viz/2022 ("नधा"रणवष"/ Assessment Year : 2018-19) The Deputy Commissioner Of Vs. M/S. Ravindra Bharathi Income Tax, Educational Society, Central Circle-1, D.No.23/812, Ravindra 3Rd Floor, Raj Kamal Complex, Bharathi Bhavan, Lakshmipuram, Guntur. Fathekhanpet, Nellore, Andhra Pradesh-524003. Pan: Aaaar 2715 E (अपीलाथ"/ Appellant) (""यथ"/ Respondent) C.O. No. 21/Viz/2022 (आयकरअपीलसं./ I.T.A. No.160/Viz/2022) ("नधा"रणवष"/ Assessment Year :2018-19 ) M/S. Ravindra Bharathi Vs. The Deputy Commissioner Of Educational Society, Income Tax, D.No.23/812, Ravindra Bharathi Central Circle-1, Bhavan, Fathekhanpet, Nellore, 3Rd Floor, Raj Kamal Complex, Andhra Pradesh-524003. Lakshmipuram, Guntur. Pan: Aaaar 2715 E ( Cross Objector) (""थ"/ Respondent) अपीलाथ"क"ओरसे/ Assessee By : Sri M.V. Prasad, Ar ""याथ"क"ओरसे/ Revenue By : Sri On Hari Prasada Rao, Sr. Ar सुनवाईक"तार"ख/ Date Of Hearing : 06/04/2023 घोषणाक"तार"ख/Date Of : 23/05/2023 Pronouncement

…mitted Rs. 2.90 Crs during the survey but has failed to admit the same while filing the return of income U/s. 148 of the Act. The Ld. DR further submitted that the Ld. CIT(A) has relied on the decision of Pullangode Rubber Producer Co. Ltd vs. CIT 6 [1973] 91 ITR 18 wherein it was held that reopening based on admission is an extremely important piece of evidence. The Ld. DR further submitted that since the assessee has not declared the income admitted, the Ld. AO has rightly considered that there is a reason to belief escapement of income by the assessee. The Ld. DR also referred to the reasons for reopening…

ACIT Central-2, Bhopal vs. Shri Sanjeev Agrawal, Bhopal

Bench: Shri Chandra Mohan Garg & Shri Bhagirath Mal Biyaniassessment Year: 2012-13 The Acit (Central)-2, Shri Sanjeev Agrawal, Bhopal, Mp-462011 H.No.E-2/134, Arera Colony, Vs. Bhopal, Mp-452016 Pan Adhpa8387N (Appellant) (Respondent) For Revenue : Shri P.K. Mishra, Cit(Dr) For Assessee : Shri S. S. Deshpande, Ca Shri Satyajeet Chatterjee, Ca

…in personal name. It is also stated that the case laws as relied by the A.O. are not applicable on the facts of the present case. The assessee has relied on the decision of the Hon'ble Supreme Court rendered in the case of Pullangode Rubber Produce Co. Ltd. 91 ITR 18 (SC), wherein the Hon'ble Court has held that admission cannot be said that it is conclusive. Retraction from admission was permissible in law and it was open to the person who made the admission to show that it was incorrect. However, reliance is placed on the judgement of the Hon'ble Gujarat High Court rendered in the case of CIT Vs. Chandrakuma…