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“Section 10(230)(v)”

Section References (mined)Section 10Section 10(230)(v)2 judgments

The decision most relied on for Section 10(230)(v) is CIT v. Bedi & Co. P. Ltd. (230 ITR 580), cited in 43 judgments on BharatTax.

Leading authorities on Section 10(230)(v)

CIT v. Bedi & Co. P. Ltd.
230 ITR 580 · 1998 · Supreme Court
43
citing judgments

Where an assessee provides a prima facie probable explanation for a cash credit or unexplained entry, the onus shifts to the revenue to disprove it, and the assessee’s explanation cannot be rejected on mere surmises. Additionally, rejection of books of account under section 145(3) is not an absolute prerequisite for making additions under section 68.

Judgments citing Section 10(230)(v)

Assistant Commissioner of Income Tax, Exemption Circle, Aurangabad, Near Holy Cross English School vs. The Nanded Sikhgurudwara Sachkhand Hazur Sahib, Abchalnagar

In the result, both the appeals filed by the Revenue are dismissed

ITA 809/PUN/2024[2017-18]Status: DisposedITAT Pune26 May 2025AY 2017-18

Bench: Shri R. K. Panda & Ms Astha Chandra

For Appellant: Shri Nikhil S PathakFor Respondent: Shri Amol Khairnar CIT-DR
Section 10Section 139Section 143(2)

claim of exemption u/s 10(230)(v) holding that the funds were not being properly utilized/supervised as is required by the provisions of section 10(230)(v) under which the trust has placed its claim of exemption. The AO further noted that the application for condonation of delay filed with ... return of income for the assessment year 2014-15 declaring Rs. Nil income after claiming exemption of income under the provisions of section 10(230)(v) of the Income-tax Act, 1961 (the Act) Against the said return of income, the assessment was completed by the Assistant Commissioner of Income

Assistant Commissioner of Income Tax, Exemption Circle, Aurangabad, Near Holy Cross English School vs. The Nanded Sikhgurudwara Sachkhand Hazur Sahib, Apchalnagar

In the result, both the appeals filed by the Revenue are dismissed

ITA 808/PUN/2024[2016-17]Status: DisposedITAT Pune26 May 2025AY 2016-17

Bench: Shri R. K. Panda & Ms Astha Chandra

For Appellant: Shri Nikhil S PathakFor Respondent: Shri Amol Khairnar CIT-DR
Section 10Section 139Section 143(2)

claim of exemption u/s 10(230)(v) holding that the funds were not being properly utilized/supervised as is required by the provisions of section 10(230)(v) under which the trust has placed its claim of exemption. The AO further noted that the application for condonation of delay filed with ... return of income for the assessment year 2014-15 declaring Rs. Nil income after claiming exemption of income under the provisions of section 10(230)(v) of the Income-tax Act, 1961 (the Act) Against the said return of income, the assessment was completed by the Assistant Commissioner of Income