← All Phrases

“Section 248(5)”

Section References (mined)Section 248Section 248(5)3 judgments

The decision most relied on for Section 248(5) is CIT v. Visakhapatnam Port Trust (144 ITR 146), cited in 124 judgments on BharatTax.

Leading authorities on Section 248(5)

CIT v. Visakhapatnam Port Trust
144 ITR 146 · 1983 · High Court
124
citing judgments

Sections 4 and 5 of the Income Tax Act, which define total income and chargeability, are subject to Section 90, meaning that Double Taxation Avoidance Agreements (DTAAs) override the Act's provisions in case of a conflict.

Venkatadri Traders Ltd. v. CIT
118 Taxmann 622 · 2001 · High Court
88
citing judgments

The principle of 'sufficient cause' for condoning a delay in filing an appeal should be construed liberally, particularly when the assessee would not have gained from the delay or when the delay arose from reasonable grounds like wrong professional advice.

CIT v. First
241 ITR 248 · 2000 · High Court
13
citing judgments

Reassessment proceedings can be initiated based on an audit party's information pointing out the existence of a law, provided the statutory conditions for reassessment are met. The sufficiency or correctness of the material is not a factor at the stage of reopening.

Judgments citing Section 248(5)

Greenspace Infratech Pvt. Ltd., Vadodara vs. The Income Tax Officer, Ward-1(1)(3) Now Ward-1(1)(1), Vadodara

ITA 699/AHD/2023[2013-14]Status: HeardITAT Ahmedabad22 Apr 2025AY 2013-14

Bench: Dr. B.R.R. Kumarms. Suchitra Kamblei.Ta. No.510/Ahd/2023 (Assessment Year: 2013-14)

For Appellant: Shri Tushar Hemani, Sr. AdvocateFor Respondent: Shri AP Singh, CIT. DR
Section 143(3)Section 248Section 248(5)Section 250Section 68

Ministry of Corporate Affairs as follows:- ITA Nos.510 & 699/Ahd/2023 Asst.Year –2013-14 - 4– ITA Nos.510 & 699/Ahd/2023 Asst.Year –2013-14 - 5– 6. As per Section 248(5) of the Companies Act, 2013, the effect of striking off the name of the company is as follows: Section 248 ….. (5) “At the expiry

The ITO, Ward-1(1)(1), Vadodara vs. M/S. Greenspace Infratech Pvt. Ltd., Vadodara

ITA 510/AHD/2023[2013-14]Status: DisposedITAT Ahmedabad22 Apr 2025AY 2013-14

Bench: Dr. B.R.R. Kumarms. Suchitra Kamblei.Ta. No.510/Ahd/2023 (Assessment Year: 2013-14)

For Appellant: Shri Tushar Hemani, Sr. AdvocateFor Respondent: Shri AP Singh, CIT. DR
Section 143(3)Section 248Section 248(5)Section 250Section 68

Ministry of Corporate Affairs as follows:- ITA Nos.510 & 699/Ahd/2023 Asst.Year –2013-14 - 4– ITA Nos.510 & 699/Ahd/2023 Asst.Year –2013-14 - 5– 6. As per Section 248(5) of the Companies Act, 2013, the effect of striking off the name of the company is as follows: Section 248 ….. (5) “At the expiry

Chandan Raltors P Ltd., Mumbai vs. ITO-14(1)(1), Mumbai

In the result, the appeal filed by the assessee stands partly

ITA 761/MUM/2021[2010-11]Status: DisposedITAT Mumbai18 Feb 2025AY 2010-11

Bench: Smt. Beena Pillai, Jm

Section 133(6)Section 143Section 147Section 148Section 69A

director in respect of the company though it was dissolved was continued even though the company was dissolved under the provisions of Section 248(5) of the Act. Further, the section 250 of the Companies Act, 2013 has made it clear that the company shall not be deemed as dissolved