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“Section 47(2)”

Section References (mined)Section 47Section 47(2)3 judgments

M/S. ANAND DIAGNOSTIC LABORATORY,BENGALURU vs. THE DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-2(4), BENGALURU

In the result, the appeal by the assessee is partly allowed

ITA 969/BANG/2024[2018-19]Status: DisposedITAT Bangalore29 Apr 2025AY 2018-19

Bench: Shri Prashant Maharishi & Shri Soundararajan K.

For Appellant: Shri Arjunraj, AdvocateFor Respondent: Shri Netrapal M S, Addl. CIT(DR)(ITAT)
Section 143Section 143(3)

interest in the partnership asset by the retiring partner to the continuing partner was involved." 14. Similarly, the Division Bench, while dealing with Sections 47(2) and 45(4) of the Act, at paragraph No.23, held as under, viz., : "23. In the light of the above decisions, which are binding

M/S. ANAND DIAGNOSTIC LABORATORY,BENGALURU vs. THE DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-2(4), BENGALURU

In the result, the appeal by the assessee is partly allowed

ITA 968/BANG/2024[2017-18]Status: DisposedITAT Bangalore29 Apr 2025AY 2017-18

Bench: Shri Prashant Maharishi & Shri Soundararajan K.

For Appellant: Shri Arjunraj, AdvocateFor Respondent: Shri Netrapal M S, Addl. CIT(DR)(ITAT)
Section 143Section 143(3)

interest in the partnership asset by the retiring partner to the continuing partner was involved." 14. Similarly, the Division Bench, while dealing with Sections 47(2) and 45(4) of the Act, at paragraph No.23, held as under, viz., : "23. In the light of the above decisions, which are binding

GALLA RAVINDRANATH HUF,HYDERABAD vs. INCOME TAX OFFICERS ,WARD -2, ANANTAPUR

ITA 435/HYD/2021[2015-16]Status: DisposedITAT Hyderabad15 Dec 2022AY 2015-16

Bench: Shri Rama Kanta Panda & Shri K.Narasimha Chary

For Appellant: Shri Shashank Dundu, ARFor Respondent: Shri Rajendra Kumar, CIT-DR
Section 131Section 143(1)Section 147Section 45Section 47(2)

short “the Act”). Subsequently, the assessment was re-opened and according to the learned Assessing Officer, the provisions of section 47(2) of the Act are applicable to the development transaction and after receiving the objections of the assessee for re-opening the assessment and issuing summons under section

Section 47(2) — 3 judgments | BharatTax | BharatTax