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“Section 1(2)”

Section References (mined)Section 1Section 1(2)33 judgments

The decision most relied on for Section 1(2) is CIT v. Kabul Chawla (380 ITR 573), cited in 3,235 judgments on BharatTax.

Leading authorities on Section 1(2)

CIT v. Kabul Chawla
380 ITR 573 · 2016 · High Court
3,235
citing judgments

In a search assessment under Section 153A, additions can only be made for completed or non-abated assessment years if incriminating material relevant to those years is found during the search, although notice under Section 153A(1) is mandatorily issued for six assessment years preceding the search.

Malabar Industrial Co. Ltd. v. CIT
243 ITR 83 · 2000 · Supreme Court
2,943
citing judgments

For revision under Section 263, the Assessing Officer's order must be both erroneous and prejudicial to the interests of the revenue; if either condition is not met, the revisionary jurisdiction cannot be invoked. An order is not erroneous merely because the Assessing Officer did not record the details of enquiries conducted, provided due enquiries were made.

CIT v. Multiplan India Ltd.
38 ITD 320 · 1991 · ITAT
2,267
citing judgments

An appeal before the Income Tax Appellate Tribunal can be dismissed for non-prosecution or treated as unadmitted when the appellant fails to appear, cooperate, or show diligence, in accordance with Rule 19(2) of the Income-tax (Appellate Tribunal) Rules. The law aids the vigilant, not those who sleep on their rights.

CIT v. Reliance Utilities & Power Ltd.
313 ITR 340 · 2009 · High Court
2,118
citing judgments

Where an assessee claims that investments were made out of own funds, interest disallowance under Section 14A read with Rule 8D may not apply if the assessee demonstrates the availability of sufficient interest-free funds to cover such investments.

Fatehraj Singhvi v. UOI
73 Taxmann.com 252 · 2016 · High Court
1,778
citing judgments

Late fees under section 234E are not applicable for periods prior to June 1, 2015, as the amendment to section 200A inserting clause (c) was effective from that date.

Kourani v. Union OF India
83 Taxmann.com 137 · 2017 · High Court
1,708
citing judgments

The fee under Section 234E for late filing of TDS/TCS statements cannot be levied retrospectively by processing an intimation under Section 200A for defaults occurring before the amendment allowing such processing.

CIT v. Kelvinator of India Ltd.
320 ITR 561 · 2010 · Supreme Court
1,673
citing judgments

An Assessing Officer cannot initiate reassessment proceedings under Section 147 of the Income Tax Act based on a mere change of opinion. Reassessment is permissible only when there is fresh tangible material leading to the belief of income escapement, not merely a review of existing facts.

CIT v. AIMIL Ltd.
321 ITR 508 · 2010 · High Court
1,629
citing judgments

Employee contributions to PF and ESIC, deposited beyond the due date under the respective Acts but within the due date for filing the income tax return under Section 139(1), are allowable deductions under Section 36(1)(va). Such disallowance cannot be made during processing under Section 143(1).

Judgments citing Section 1(2)

Sh. Gopal Singh Sunda, Sikar vs. DCIT, Central Circle-2, Jaipur

In the result, the seven appeals of the assessee are allowed

ITA 796/JPR/2023[2017-18]Status: DisposedITAT Jaipur30 May 2024AY 2017-18
For Appellant: Shri P.C. Parwal (C.A.)For Respondent: Shri Arvind Kumar (CIT)
Section 127Section 132Section 133ASection 139(1)Section 142(1)Section 143(2)Section 143(3)Section 153CSection 69C

held as under:- 4.2 As regards the assessee“s second, without prejudice, argument, i.e., qua nonretrospectivity, we find considerable force therein. Section 1(2) of the Amending Act provides that save as otherwise provided therein, it shall come into force ,at once“. The same only conveys the intent for, except

Sh. Gopal Singh Sunda, Sikar vs. DCIT, Central Circle-2, Jaipur

In the result, the seven appeals of the assessee are allowed

ITA 795/JPR/2023[2016-17]Status: DisposedITAT Jaipur30 May 2024AY 2016-17
For Appellant: Shri P.C. Parwal (C.A.)For Respondent: Shri Arvind Kumar (CIT)
Section 127Section 132Section 133ASection 139(1)Section 142(1)Section 143(2)Section 143(3)Section 153CSection 69C

held as under:- 4.2 As regards the assessee“s second, without prejudice, argument, i.e., qua nonretrospectivity, we find considerable force therein. Section 1(2) of the Amending Act provides that save as otherwise provided therein, it shall come into force ,at once“. The same only conveys the intent for, except

Sh. Gopal Singh Sunda, Sikar vs. DCIT, Central Circle-2, Jaipur

In the result, the seven appeals of the assessee are allowed

ITA 794/JPR/2023[2015-16]Status: DisposedITAT Jaipur30 May 2024AY 2015-16
For Appellant: Shri P.C. Parwal (C.A.)For Respondent: Shri Arvind Kumar (CIT)
Section 127Section 132Section 133ASection 139(1)Section 142(1)Section 143(2)Section 143(3)Section 153CSection 69C

held as under:- 4.2 As regards the assessee“s second, without prejudice, argument, i.e., qua nonretrospectivity, we find considerable force therein. Section 1(2) of the Amending Act provides that save as otherwise provided therein, it shall come into force ,at once“. The same only conveys the intent for, except

Sh. Gopal Singh Sunda, Sikar vs. DCIT, Central Circle-2, Jaipur

In the result, the seven appeals of the assessee are allowed

ITA 792/JPR/2023[2013-14]Status: DisposedITAT Jaipur30 May 2024AY 2013-14
For Appellant: Shri P.C. Parwal (C.A.)For Respondent: Shri Arvind Kumar (CIT)
Section 127Section 132Section 133ASection 139(1)Section 142(1)Section 143(2)Section 143(3)Section 153CSection 69C

held as under:- 4.2 As regards the assessee“s second, without prejudice, argument, i.e., qua nonretrospectivity, we find considerable force therein. Section 1(2) of the Amending Act provides that save as otherwise provided therein, it shall come into force ,at once“. The same only conveys the intent for, except

Mathaiyan Saravanakumar, Salem vs. ITO, Salem, Salem Tamilnadu

The appeal stands partly allowed in terms of our above order

ITA 243/CHNY/2023[2014-15]Status: DisposedITAT Chennai25 Apr 2024AY 2014-15

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.243/Chny/2023 (िनधा)रण वष) / Assessment Year: 2014-15) Shri Mathaiyan Saravanakumar Acit #1/92, Kailash Nagar 4Th Cross बनाम Circle-2(1) Brinvadan Road, Fairlands Salem. / Vs. Salem-636 016. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Avdps-4253-K (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri T.S. Lakshmi Venkataraman (Fca) -Ld. Ar " थ"कीओरसे/Respondent By : Shri Ar V Sreenivasan (Addl. Cit) - Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 10-04-2024 घोषणाकीतारीख /Date Of Pronouncement : 25-04-2024 आदेश / O R D E R

For Appellant: Shri T.S. Lakshmi Venkataraman (FCA) -Ld. ARFor Respondent: Shri AR V Sreenivasan (Addl. CIT) - Ld. DR
Section 143(3)Section 43CSection 50CSection 56(2)(viib)Section 96

आयकर अपीलीय अिधकरण “ए” "ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, CHENNAI माननीय "ी महावीर िसंह

Herbert Smith Free LLP, New Delhi vs. DCIT, Circle- 2(1)(1), New Delhi

ITA 3994/DEL/2017[2014-15]Status: DisposedITAT Delhi08 Apr 2024AY 2014-15

Bench: Shri G.S. Pannu, Hon’Ble & Ms. Astha Chandraasstt. Year: 2014-15 Herbert Smith Free Llp Vs. Dcit C/O Srbc & Associates Circle 2(1)(1) Llp, Golf View New Delhi. Corporate Tower-B, Sector 42, Gurgaon Haryana Pin 122002 Pan Aaffh0766B (Appellant) (Respondent)

For Appellant: Shri Porus Kaka, Sr. AdvFor Respondent: Shri Vizay B. Vasanta, CIT-DR
Section 143(3)Section 271(1)(c)Section 9(1)(vii)

incorporated in the UK qualify as a body corporate as per the provisions of Limited Liability Partnerships Act, 2000 ("UK LLP Act"), since: Section 1(2) of the UK LLP Act provides that an LLP is a "body corporate" with personality distinct from that of its members. Section 2

Mothers Education Hub, Jaipur vs. ACIT, Circle-1, Jaipur

In the result, appeal of the assessee is allowed for statistical purposes

ITA 618/JPR/2023[2017-18]Status: DisposedITAT Jaipur30 Nov 2023AY 2017-18

Bench: HON’BLE SHRI SANDEEP GOSAIN, JM & HON’BLE SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri P.C. Parwal, CAFor Respondent: Shri A.S. Nehra, Addl.CIT
Section 115BSection 142(1)Section 143(2)Section 250Section 4Section 40A(2)(b)Section 68

held as under:- 4.2 As regards the assessee‟s second, without prejudice, argument, i.e., qua non-retrospectivity, we find considerable force therein. Section 1(2) of the Amending Act provides that save as otherwise provided therein, it shall come into force „at once‟. The same only conveys the intent

Arjunsinh Harisinh Thakor, Surat vs. Income Tax Officer, Bardoli

In the result, grounds No

ITA 245/SRT/2021[2017-18]Status: DisposedITAT Surat15 Jun 2023AY 2017-18

Bench: Shri Pawan Singh(Physical Hearing) Arjunsinh Harisinh Thakor, I.T.O., 1 Thakor Niwas, Zanda Chowk, Ward-1, Vs. Tarasadi Road, Kosamba, Bardoli. Surat-394120. Pan No. Aabpt 1270 G Appellant/ Assessee Respondent/ Revenue

Section 115BSection 254(1)Section 68

assessee in the instant case. 4.2 As regards the assessee’s second, without prejudice, argument, i.e., qua nonretrospectivity, we find considerable force therein. Section 1(2) of the Amending Act provides that save as otherwise provided therein, it shall come into force „at once‟. The same only conveys the intent

Sultan Enterprises Pvt. Ltd, Sundarpada, Bhubaneswar vs. Pr. CIT-1, Bhubaneswar

In the result appeal of the assessee in ITA No

ITA 29/CTK/2023[2015-16]Status: HeardITAT Cuttack26 May 2023AY 2015-16

Bench: Before S/Shri George Mathan, Judicial & And Ramit Kocharassessment Year : 2015-16 Sultan Enterprises Pvt Ltd., Sultan Enterprises Pvt Ltd., Vs. Pr. Cit, Bhubaneswar Pr. Cit, Bhubaneswar-1 At:Plot No.161, Azad Nagar, At:Plot No.161, Azad Nagar, Sundarpada, Bhubaneswar. Sundarpada, Bhubaneswar. Pan/Gir No. Pan/Gir No.Aascs 1016 R (Appellant (Appellant) .. ( Respondent Respondent)

For Appellant: Shri Sidharth Ray, Sr. AdvocateFor Respondent: Shri Abani Kanta Nayak, CIT DR
Section 143(3)Section 263

within the extended limitation period upto 31.03.2021 as provided under TOLA, 2020. It is also pertinent at this stage to refer to Section 1(2) of the P a g e 13 | 20 Assessment Year : 2015-16 TOLA, 2020, which stipulates that save as otherwise provided , this Act shall ... Parliament has given it a retrospective effect to have come into force from 31st March 2020 by way of deeming fiction enacted vide Section 1(2) of TOLA, 2020. Thus, albeit power to pass revsionary order u/s 263 in the instant case as provided u/s 263(2) lapsed

Samir S Mehta, Maharashtra vs. CIT (A)-4, Surat

In the result, appeal filed by the assessee is allowed

ITA 42/SRT/2022[2017-18]Status: DisposedITAT Surat08 May 2023AY 2017-18

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita No.42/Srt/2022 Assessment Year: (2017-18) (Physical Hearing) Samir Shantilal Mehta, Vs. The Acit, Central Circle-4, 1003, 10Th Floor, Sagardeep, South Surat. Ridge Road, Malabar Hill, Mumbai – 400006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aacpm5453D (Assessee) (Respondent) Shri Vartik Choksi & Biren Shah, Ar Assessee By Respondent By Shri Ashok B. Koli, Cit(Dr) Date Of Hearing 26/04/2023 Date Of Pronouncement 08/05/2023

Section 115BSection 143(3)Section 69A

held as follows: “4.2 As regards the assessee’s second, without prejudice, argument, i.e., qua non-retrospectively, we find considerable force therein. Section 1(2) of the Amending Act provides that save as otherwise provided therein, it shall come into force “at once”. The same only conveys the intent

Sandeep Sethi, Jaipur vs. Deputy Commissioner of Income Tax, Central Circle-1, Jaipur

In the result, both the appeals of the assessee are allowed

ITA 155/JPR/2022[2017-18]Status: DisposedITAT Jaipur08 Feb 2023AY 2017-18

Bench: SHRI SANDEEP GOSAIN (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Sh. Rajeev Sogani (CA) &For Respondent: Sh. Sanjay Dhariwal (CIT)
Section 115BSection 132(1)

from Pages 1 to 8] “…As regards the assessee's second, without prejudice, argument, i.e., qua non retrospectivity, we find considerable force therein. Section 1(2) of the Amending Act provides that save as otherwise provided therein, it shall come into force 'at once'. The same only conveys the intent

Rajiv Nigotiya, Jaipur vs. Deputy Commissioner of Income Tax, Central Circle-1, Jaipur

In the result, both the appeals of the assessee are allowed

ITA 154/JPR/2022[2017-18]Status: DisposedITAT Jaipur08 Feb 2023AY 2017-18

Bench: SHRI SANDEEP GOSAIN (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Sh. Rajeev Sogani (CA) &For Respondent: Sh. Sanjay Dhariwal (CIT)
Section 115BSection 132(1)

from Pages 1 to 8] “…As regards the assessee's second, without prejudice, argument, i.e., qua non retrospectivity, we find considerable force therein. Section 1(2) of the Amending Act provides that save as otherwise provided therein, it shall come into force 'at once'. The same only conveys the intent

Umamaheswari, Coimbatore vs. ITO, Coimbatore

In the result, appeal filed by the assessee is allowed

ITA 527/CHNY/2022[2017-18]Status: DisposedITAT Chennai14 Oct 2022AY 2017-18

Bench: Shri G. Manjunatha, Hon’Bleआयकर अपील सं./Ita No.527/Chny/2022 िनधा"रण वष" /Assessment Year: 2017-18 Mrs.Umamaheswari, V. The Income Tax Officer, 12A, Perumal Konar Street, Non-Corporate Ward-4(2), Vpc Nagar, Coimbatore South, Coimbatore. Coimbatore. [Pan: Abrpu 4791 L] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से/ Appellant By : Mr.S.Sridhar, Erode Adv. ""थ" की ओर से /Respondent By : Mr.P.Sajit Kumar, Jcit सुनवाई की तारीख/Date Of Hearing : 21.09.2022 घोषणा की तारीख /Date Of Pronouncement : 14.10.2022

For Appellant: Mr.S.Sridhar, Erode AdvFor Respondent: Mr.P.Sajit Kumar, JCIT
Section 133(6)Section 69Section 69A

following reasons. a. The Specified Bank Notes (Cessation of Liabilities) Act, 2017 came into being from 31st December, 2016 (section 1(2) of the Act) b. Section 13 of the Act clearly states the provisions of Specified Bank Notes (Cessation of Liabilities) ordinance, 2016 will prevail till enactment of this