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“Section 10(228)”

Section References (mined)Section 10Section 10(228)1 judgments

The decision most relied on for Section 10(228) is Dishman Pharmaceuticals and Chemicals Ltd. v. DCIT (OSD), Ahmedabad (346 ITR 228), cited in 74 judgments on BharatTax.

Leading authorities on Section 10(228)

Dishman Pharmaceuticals and Chemicals Ltd. v. DCIT (OSD), Ahmedabad
346 ITR 228 · 2012 · High Court
74
citing judgments

For a valid reassessment under Section 147, the Assessing Officer must record substantive reasons to believe income has escaped assessment, as a mere boilerplate statement of non-disclosure or non-filing is insufficient. Furthermore, a taxpayer's disclosure is not considered full and true if it requires further inquiry by the AO to ascertain material details, especially under Explanation 1 to Section 147.

CIT v. Karnataka Urban Infrastructure Development and Finance Corporation
284 ITR 582 · 2006 · High Court
73
citing judgments

Funds received by an entity acting as a nodal agency or agent of the government for implementing specific government schemes, or income generated from such funds (like lease premiums or interest), are not taxable in the hands of the agency if held on behalf of or remitted to the government.

(i) Malabar Industrial Limited v. CIT (SC)
51 DTR 228 · High Court
10
citing judgments

An assessment order is considered erroneous if it is based on an incorrect assumption of facts, an incorrect application of law, a lack of application of mind, or insufficient material. If an order is found to be erroneous, no specific finding is required to show it is prejudicial to the revenue's interest for invoking revisionary powers under section 263.

Judgments citing Section 10(228)

Dadasaheb Tirodkar Shaikshanik Academy, Sindhudurg vs. Itod Exemption Ward, Kolhapur

In the result, appeal of the assessee is partly allowed

ITA 1016/PUN/2025[2017-18]Status: DisposedITAT Pune30 Jul 2025AY 2017-18

Bench: Dr.Dipak P. Ripote & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.1016/Pun/2025 निर्धारण वर्ष / Assessment Year: 2017-18 | Dadasaheb Tirodkar V | The Income Tax Officer, Shaikshanik Academy, S Exemption Ward, Pandurtitha Pandur, Kudal, Kolhapur. Maharashtra. Sindhudurg - 416520. Pan: Aactd5657Q Appellant/ Assessee Respondent / Revenue Assessee By Revenue By Date Of Hearing Date Of Pronouncement Shri Nikhil Pathak & Shri Mayuresh Doshi – Ar'S Shri Eknath Abhang –Addl.Cit(Dr) 23/07/2025 30/07/2025 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Is An Appeal Filed By Assessee Against The Order Of Ld.Addl./Joint Commissioner Of Income Tax(Appeal), Udaipur Passed Under Section 250 Of The Income Tax Act, 1961 For The A.Y.2017-18 Dated 27.02.2025, Emanating From Order U/S.154 R.W.S 143(1) Of The Income Tax Act, 1961, Dated 09.07.2024. The Assessee Has Raised Following Grounds Of Appeal :

Section 10Section 10(21)Section 10(228)Section 10(24)Section 10(46)Section 10(47)Section 11Section 11(3)Section 13ASection 13B

Income of the Assessee is scanned and reproduced here as under : 2 ITA No.1016/PUN/2025 [A] Assessment Year: 2017-18 b Exemption under section 10(228) 8b C Exemption under section 10(23A) 8c d Exemption under section 10(23B) 8d e Exemption under section 10(23C) (iv) 8e f Exemption