Srikanth G. Shah v. ITO (ITAT Mum)

300 ITR 324Reported decision#10493 most cited

What is Srikanth G. Shah v. ITO (ITAT Mum) authority for?

Grounds raised by an assessee in appellate proceedings, arguing that interest income disclosed in returns filed in response to notices under Section 148 should be excluded from total income, must be entertained and dealt with on merits.

10

judgments rely on this decision, according to BharatTax’s citation analysis of 366,315 Indian tax judgments — from 2024 to 2024.

Also referred to as

Srikanth G. Shah v. ITO · Section 148 · interest income · appellate proceedings · exclusion from total income · assessment on merits

Sections most often in play

Section 153CSection 153ASection 143(3)Section 132Section 147Section 132(4)Section 131(1A)Section 143(1)

Issues it is cited on

section 158bb(1)retraction of statementsection 158bbsection 131(1a)section 153c(1)section 34section 292bblock periodadmission of additional evidencesection 153bsection 132(1)section 158b

Judgments citing Srikanth G. Shah v. ITO (ITAT Mum)

John Distilleries Pvt Ltd., Bangalore vs. Deputy Commissioner of Income Tax, Central Circle-1(1), Bangalore

In the result, appeals of the assessee in ITA No

ITA 987/BANG/2023[2016-17]Status: DisposedITAT Bangalore24 Jul 2024AY 2016-17

Bench: Shri Chandra Poojari & Shri Keshav Dubey

…y him is within the provisions of law, and nothing wrong therein could be pointed out by the ld. DR, and therefore, we uphold the same. 13. As a result, the appeal of the revenue is dismissed.” 20.25 In the case of Srikanth G. Shah v. ITO (ITAT Mum) (2008) (300 ITR 324) (AT) it was held as under: “18. We have given a careful consideration to the rival submissions made before us. We have also carefully gone through the relevant facts and the judicial pronouncements cited before us. In our view, the grounds raised by the assessee in appellate proceedings to the effect that the interest income disclosed by him in…

John Distilleries Pvt Ltd., Bangalore vs. Deputy Commissioner of Income Tax, Central Circle-1(1), Bangalore

ITA 986/BANG/2023[2015-16]Status: DisposedITAT Bangalore24 Jul 2024AY 2015-16

Bench: Shri Chandra Poojari & Shri Keshav Dubey

For Appellant: Sri T.M. Shivakumar, Sr. A.RFor Respondent: Ms. Neera Malhotra, D.R

…by him is within the provisions of law, and nothing wrong therein could be pointed out by the ld. DR, and therefore, we uphold the same. 13. As a result, the appeal of the revenue is dismissed.” 20.25 In the case of Srikanth G. Shah v. ITO (ITAT Mum) (2008) (300 ITR 324) (AT) it was held as under: “18. We have given a careful consideration to the rival submissions made before us. We have also carefully gone through the relevant facts and the judicial pronouncements cited before us. In our view, the grounds raised by the assessee in appellate proceedings to the effect that the interest income disclosed by him in…

John Distilleries Pvt Ltd., Bangalore vs. Deputy Commissioner of Income Tax, Central Circle-1, Bangalore

ITA 983/BANG/2023[2012-13]Status: DisposedITAT Bangalore24 Jul 2024AY 2012-13

Bench: Shri Chandra Poojari & Shri Keshav Dubey

For Appellant: Sri T.M. Shivakumar, Sr. A.RFor Respondent: Ms. Neera Malhotra

…by him is within the provisions of law, and nothing wrong therein could be pointed out by the ld. DR, and therefore, we uphold the same. 13. As a result, the appeal of the revenue is dismissed.” 20.25 In the case of Srikanth G. Shah v. ITO (ITAT Mum) (2008) (300 ITR 324) (AT) it was held as under: “18. We have given a careful consideration to the rival submissions made before us. We have also carefully gone through the relevant facts and the judicial pronouncements cited before us. In our view, the grounds raised by the assessee in appellate proceedings to the effect that the interest income disclosed by him in…

John Developers, Bangalore vs. Deputy Commissioner of Income Tax, Central Circle-1(1), Bangalore

In the result, appeals of the assessee in ITA No

ITA 847/BANG/2023[2016-17]Status: DisposedITAT Bangalore24 Jul 2024AY 2016-17

Bench: Shri Chandra Poojari & Shri Keshav Dubey

…y him is within the provisions of law, and nothing wrong therein could be pointed out by the ld. DR, and therefore, we uphold the same. 13. As a result, the appeal of the revenue is dismissed.” 20.25 In the case of Srikanth G. Shah v. ITO (ITAT Mum) (2008) (300 ITR 324) (AT) it was held as under: “18. We have given a careful consideration to the rival submissions made before us. We have also carefully gone through the relevant facts and the judicial pronouncements cited before us. In our view, the grounds raised by the assessee in appellate proceedings to the effect that the interest income disclosed by him in…

John Developers, Bangalore vs. Deputy Commissioner of Income Tax, Central Circle-1(1), Bangalore

ITA 846/BANG/2023[2015-16]Status: DisposedITAT Bangalore24 Jul 2024AY 2015-16

…by him is within the provisions of law, and nothing wrong therein could be pointed out by the ld. DR, and therefore, we uphold the same. 13. As a result, the appeal of the revenue is dismissed.” 20.25 In the case of Srikanth G. Shah v. ITO (ITAT Mum) (2008) (300 ITR 324) (AT) it was held as under: “18. We have given a careful consideration to the rival submissions made before us. We have also carefully gone through the relevant facts and the judicial pronouncements cited before us. In our view, the grounds raised by the assessee in appellate proceedings to the effect that the interest income disclosed by him in…

John Developers, Bangalore vs. Deputy Commissioner of Income Tax, Central Circle-1(1), Bangalore

In the result, appeals of the assessee in ITA No

ITA 845/BANG/2023[2014-15]Status: DisposedITAT Bangalore24 Jul 2024AY 2014-15

Bench: Shri Chandra Poojari & Shri Keshav Dubey

…y him is within the provisions of law, and nothing wrong therein could be pointed out by the ld. DR, and therefore, we uphold the same. 13. As a result, the appeal of the revenue is dismissed.” 20.25 In the case of Srikanth G. Shah v. ITO (ITAT Mum) (2008) (300 ITR 324) (AT) it was held as under: “18. We have given a careful consideration to the rival submissions made before us. We have also carefully gone through the relevant facts and the judicial pronouncements cited before us. In our view, the grounds raised by the assessee in appellate proceedings to the effect that the interest income disclosed by him in…

M/S. Paul Resorts & Hotels Pvt Ltd, Bangalore vs. Deputy Commissioner of Income Tax, Central Circle-1(1), Bangalore

In the result, appeals of the assessee in ITA No

ITA 841/BANG/2023[2014-15]Status: DisposedITAT Bangalore24 Jul 2024AY 2014-15

Bench: Shri Chandra Poojari & Shri Keshav Dubey

…y him is within the provisions of law, and nothing wrong therein could be pointed out by the ld. DR, and therefore, we uphold the same. 13. As a result, the appeal of the revenue is dismissed.” 20.25 In the case of Srikanth G. Shah v. ITO (ITAT Mum) (2008) (300 ITR 324) (AT) it was held as under: “18. We have given a careful consideration to the rival submissions made before us. We have also carefully gone through the relevant facts and the judicial pronouncements cited before us. In our view, the grounds raised by the assessee in appellate proceedings to the effect that the interest income disclosed by him in…

M/S. Paul Resorts & Hotels Pvt Ltd, Bangalore vs. Deputy Commissioner of Income-Tax, Central Circle-1(1), Bangalore

In the result, appeals of the assessee in ITA No

ITA 840/BANG/2023[2013-14]Status: DisposedITAT Bangalore24 Jul 2024AY 2013-14

Bench: Shri Chandra Poojari & Shri Keshav Dubey

…y him is within the provisions of law, and nothing wrong therein could be pointed out by the ld. DR, and therefore, we uphold the same. 13. As a result, the appeal of the revenue is dismissed.” 20.25 In the case of Srikanth G. Shah v. ITO (ITAT Mum) (2008) (300 ITR 324) (AT) it was held as under: “18. We have given a careful consideration to the rival submissions made before us. We have also carefully gone through the relevant facts and the judicial pronouncements cited before us. In our view, the grounds raised by the assessee in appellate proceedings to the effect that the interest income disclosed by him in…

M/S. Paul Resorts & Hotels Pvt Ltd, Bangalore vs. Deputy Commissioner of Income-Tax, Central Circle-1(1), Bangalore

In the result, appeals of the assessee in ITA No

ITA 839/BANG/2023[2012-13]Status: DisposedITAT Bangalore24 Jul 2024AY 2012-13

Bench: Shri Chandra Poojari & Shri Keshav Dubey

…y him is within the provisions of law, and nothing wrong therein could be pointed out by the ld. DR, and therefore, we uphold the same. 13. As a result, the appeal of the revenue is dismissed.” 20.25 In the case of Srikanth G. Shah v. ITO (ITAT Mum) (2008) (300 ITR 324) (AT) it was held as under: “18. We have given a careful consideration to the rival submissions made before us. We have also carefully gone through the relevant facts and the judicial pronouncements cited before us. In our view, the grounds raised by the assessee in appellate proceedings to the effect that the interest income disclosed by him in…

M/S. Paul Resorts & Hotels Pvt. Ltd., Bangalore vs. Deputy Commissioner of Income-Tax, Central Circle-1(1), Bangalore

In the result, appeals of the assessee in ITA No

ITA 838/BANG/2023[2011-12]Status: DisposedITAT Bangalore24 Jul 2024AY 2011-12

Bench: Shri Chandra Poojari & Shri Keshav Dubey

…y him is within the provisions of law, and nothing wrong therein could be pointed out by the ld. DR, and therefore, we uphold the same. 13. As a result, the appeal of the revenue is dismissed.” 20.25 In the case of Srikanth G. Shah v. ITO (ITAT Mum) (2008) (300 ITR 324) (AT) it was held as under: “18. We have given a careful consideration to the rival submissions made before us. We have also carefully gone through the relevant facts and the judicial pronouncements cited before us. In our view, the grounds raised by the assessee in appellate proceedings to the effect that the interest income disclosed by him in…

Srikanth G. Shah v. ITO (ITAT Mum) (300 ITR 324) — Cited in 10 Judgments | BharatTax