“gross total income”

Police Karmachari Sahakari Pat Sanstha Gondia, Gondia vs. Income Tax Officer Ward -2, Gondia

In the result, appeal by the assessee stands allowed

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

assessee is computed as under:– ` 7,20,93,175 Income from Business & Profession ` Nil Income from Other Source ` 72,09,175 Gross Total Income Deduction under Chapter VI–A ` 72,09,175 (Disallowance made under sec. 80P) Total income shown by the assessee ` 72,09,175 Assessed Income ... Once gross total income is income from business and profession, the nature of activity of the assessee is never shrouded with doubt, it is a natural corollary that concomitant deduction under section 80P(2)(a)(i) of the Act has to be extended. The learned CIT(A) has trudged

Deputy Commissioner of Income Tax Circle 3(1), Visakhapatnam vs. Ramakrishna Nukala, Visakhapatnam

Bench: Shri Laliet Kumar & Shri S. Balakrishnan

आयकर अपीलीय अधिकरण, विशाखापटणम पीठ में IN THE INCOME TAX APPELLATE TRIBUNAL VISAKHAPATNAM “DIVISION BENCH”, VISAKHAPATNAM BEFORE SHRI LALIET KUMAR

Deputy Commissioner of Income Tax, Circle 3(1), Visakhapatnam vs. Shri Ramakrishna Nukala, Visakhapatnam

In the result, the appeal of Revenue is dismissed

Bench: Shri Laliet Kumar & Shri S. Balakrishnan

pertinent to mention the relevant provisions of sec. 80-IB of the Act, as under: “80-IB. (1) Where the gross total income of an assessee includes any profits and gains derived from any business referred to in sub-sections (3) to (11), (11A) and (11B) (such business being hereinafter ... well as the legal provisions under Section 80IB(11A) of the Act. Section 80IB(11A) provides as under : “80-IB. (1) Where the gross total income of an assessee includes any profits and gains derived from21 any business referred to in sub-sections

Dr Panjabrao Nagri Sahakari Pat Sanstha Maryadit, Nagpur vs. Income Tax Officer Ward 1 (2), Nagpur

Bench: Shri V. Durga Rao

assessee society was selected for scrutiny under CASS. During the course of assessment proceedings, the Assessing Officer noted that the assessee society has gross total income of Rs.36,29,660/- and claimed entire income as deduction u/sec.80P(2)(a)(i) of the Act and filed it's Rs.NIL return

Bharat Utkarsh Sewa Sansthan, Janjgir-Champa vs. Income Tax Officer (Exemption), Bilaspur

In the result, appeal filed by the assessee society is dismissed in terms of the aforesaid observations

Bench: Shri Ravish Soodआयकर अपील सं. / Ita No.423/Rpr/2024 "नधा"रण वष" / Assessment Year : 2018-19 Bharat Utkarsh Sewa Sansthan Bharat Utkarsh College Of Education C/O. R.C. Pandey, P.O-Sarkhon Naila, District: Janjgir Champa Pan: Aacab0445A .......अपीलाथ" / Appellant बनाम / V/S. The Income Tax Officer (Exemption) Bilaspur (C.G.) ……""यथ" / Respondent

assessee society had not only failed to explain the 5 Bharat Utkarsh Sewa Sansthan Vs. ITO, Ambikapur reasons for reduction of its gross total income, but had also not furnished details of the exemption that was claimed in the original return of income. Apart from that ... taking cognizance of the fact that the assessee had not furnished any documentary evidence in support of its claim of reducing the gross total income from Rs.14,32,822/- to Rs.2,32,822/- and also, not furnished the details of its claim for exemption u/ss.10A/10AA of the Act, thus, after

ACIT-1(1), Indore vs. Flexituff Ventures International Limited, Dhar

Appeal is dismissed

Bench: Us Assailing The Order Of First-

Ground No 3 is raised against the disallowance of exemption u/s 10A of Rs. 10,61,10,839. The appellant company has shown gross total income of Rs. 13,05,22,031 from all the units. The assessee had claimed exemption of Rs.7,27,84,463 u/s 10A for unit ... exercise to be undertaken under Chapter VI of the Act for arriving on the total income of the assessee from the gross total income. Hon'ble Court further held that though Section 10A of the Act as amended is a provision for deduction, the stage of deduction would be while

Dinesh Kumar, Patna vs. ITO Ward (5), Patna

The appeal of the assessee is allowed for statistical purposes

Bench: Shri Sonjoy Sarma & Shri Rakesh Mishrai.T.A. No.427/Pat/2024 Assessment Year: 2016-17 Dinesh Kumar……………………….....…..…………………....Appellant C/O Bhurendra Prasad, Near B D Public School, Buddha Colony, Patna – 800001. [Pan: Bxbpk1456M] Vs. Ito, Ward-5, Patna…………. ….…….…............................…..…..... Respondent Appearances By: Shri Shailendra Sinha, Ar Appeared On Behalf Of The Appellant. Shri Ashwani Kumar, Sr. Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : January 27, 2025 Date Of Pronouncing The Order : January 28, 2025 आदेश / Order Per Sonjoy Sarma: The Present Appeal Has Been Preferred By The Assessee Against The Order Dated 31.03.2024 Of The Commissioner Of Income Tax (Appeals), Jaipur [Hereinafter Referred To As ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’). 2. Brief Facts Of The Case Are That The Assessee Filed His Return Of Income For The Assessment Year 2016-17 By Showing Total Income Of Rs.2,71,810/-. The Case Of The Assessee Was Selected For Scrutiny Under Cass Followed By Notices Issued U/S 143(2) & 142(1) Of The Act. The Assessing Officer Asked The Assessee To Produce Books Of Accounts, Ledger, Cash Book Etc. Before Him But The Assessee Did Not Comply. Accordingly, The Assessing Officer After Verification Of Return Of Income Found That The Assessee Had Filed Balance Sheet Showing Gross Total Income Of Rs.36,00,712/- & The Assessee Incurred Miscellaneous

assessee did not comply. Accordingly, the Assessing Officer after verification of return of income found that the assessee had filed balance sheet showing gross total income of Rs.36,00,712/- and the assessee incurred miscellaneous I.T.A. No.427/Pat/2024 Assessment Year: 2016-17 Dinesh Kumar expenses of Rs.31,78,900/-. Therefore

Pandalapaka Primary Agricultural Co-Op Society Ltd, East Godavari vs. Income-Tax Officer, Ward-1, Kakinada

Bench: 29.03.2022 After Obtaining Prior Approval From The Pcit, Visakhapatnam 1. In Response, Assessee Submitted Reply Through E-Mail On 24.03.2022 Stating That Assessee Is Eligible For Deduction Under Section 80P Of The Act & Therefore Issuance Of Notice Under Section 148A(A) Of The Act Is Not Warranted. Ld. Ao Did Not Accept The Reply Of The Assessee & Decided That It Is A Fit Case Of Issue Of Notice Under Section 148 Of The Act For The A.Y. 2018-19 & Thereafter Passed Order Under Section 148A(D) Of The Act On 30.03.2022.

I.T.A.Nos.437 & 438/VIZ/2024 Pandalapaka Primary Agricultural Co-op Credit Society Ltd., -- Delhi [hereinafter in short "Ld.CIT(A)"] vide respective DIN