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“Section 161(2)”

Section References (mined)Section 161Section 161(2)4 judgments

The decision most relied on for Section 161(2) is Gajanan Constructions v. Dy, CIT (161 ITD 313), cited in 143 judgments on BharatTax.

Leading authorities on Section 161(2)

Gajanan Constructions v. Dy, CIT
161 ITD 313 · 2016 · ITAT
143
citing judgments

Fee under section 234E cannot be charged for the period prior to 01.06.2015, as the power to charge such fee was vested with the prescribed authority only upon substitution of clause (c) to section 200A by the Finance Act, 2015, effective from that date.

Chandan Gupta v. CIT
340 ITR 161 · 2012 · High Court
38
citing judgments

An assessee fails the 'Human Probability Test' when they cannot establish the genuineness of a claim for exempt income under section 10(38) and attempt to conceal unaccounted cash. Share transaction profits credited to an assessee's bank account must be added as income under section 68 if the receipt cannot be explained.

Biocon Ltd. v. DCIT (supra).The Mumbai ITAT
161 Taxmann.com 511 · 2024 · ITAT
22
citing judgments

ESOP compensation expenditure and the discount on the issue of ESOPs are allowable as deductions under Section 37(1) of the Income Tax Act.

Jai Lokenath Oil Extraction P. Ltd. v. DCIT
166 ITD 161 · 2017 · ITAT
15
citing judgments

Additions under Section 153A or 153C cannot be made if no incriminating material is found during a search or requisition, especially in cases involving completed assessments.

Judgments citing Section 161(2)

Mantika Beneficiary Trust, Jaipur vs. ITO WD 7(1), Jaipur

In the result, the appeal of the assessee is allowed in above terms

ITA 1216/JPR/2024[2022-23]Status: DisposedITAT Jaipur24 Jan 2025AY 2022-23

Bench: Dr. S. Seethalakshmi & Shri Gagan Goyalmantika Beneficiary Trust, D 122, Amba Bari, Jaipur – 302 012. Pan No.:Aaetm7086Q ...... Appellant Vs. Ito, Ward- 7(1), Jaipur ...... Respondent

For Appellant: Mr. Rohan Sogani, CA, Ld. ARFor Respondent: Mr. Gautam Singh Choudhary, JCIT, Ld
Section 143(1)Section 154Section 160Section 163Section 250Section 9

terms of section 160, a representative-assessee. Section 161(1) of the Act, sets out the liability of a representative- assessee. Section 161(2) gives the representative-assessee a further measure of protection by making it explicit that 'he shall not in respect of that income be assessed under

Mailam Subramaniya Educational Trust, Chennai vs. DCIT Central Circle 3(3), Chennai

The appeal stand allowed in terms of our above order

ITA 1237/CHNY/2024[2018-19]Status: DisposedITAT Chennai09 Oct 2024AY 2018-19

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita No.1237/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2018-19) Mailam Subramaniya Swamy Dcit बनाम/ Educational Trust Central Circle-3(3) 54, Meenatchi Nagar, Poonthottam Chennai. Vs. Villupuram-605 602. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaatm-3311-L (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" कीओरसे/ Appellant By : Shri J. Prabhakar (Fca)-Ld.Ar " थ"कीओरसे/Respondent By : Shri R. Clement Ramesh Kumar (Cit)-Ld. Dr सुनवाई की तारीख/Date Of Hearing : 11-09-2024 घोषणा की तारीख /Date Of Pronouncement : 09-10-2024 आदेश / O R D E R

For Appellant: Shri J. Prabhakar (FCA)-Ld.ARFor Respondent: Shri R. Clement Ramesh Kumar (CIT)-Ld. DR
Section 13(1)(c)Section 142(1)Section 143(3)Section 161(2)Section 164Section 164(2)Section 263

आयकर अपीलीय अिधकरण ‘सी’ "ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, CHENNAI माननीय +ी मनोज कुमार

Sri Manakula Vinayaga Educational Trust, Puducherry vs. DCIT, Central Circle 3(3), Chennai

The appeal stand allowed in terms of our above order

ITA 1236/CHNY/2024[2018-19]Status: DisposedITAT Chennai09 Oct 2024AY 2018-19

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita No.1236/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2018-19) Sri Manakula Vinayaga Educational Trust Dcit बनाम/ 24, Mariamman Koil Street, Madagadipet, Central Circle-3(3) Vs. Puducherry-605 107. Chennai. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaatm-9599-A (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" कीओरसे/ Appellant By : Shri J. Prabhakar (Fca) - Ld.Ar " थ"कीओरसे/Respondent By : Shri R. Clement Ramesh Kumar (Cit)-Ld. Dr सुनवाई की तारीख/Date Of Hearing : 11-09-2024 घोषणा की तारीख /Date Of Pronouncement : 09-10-2024 आदेश / O R D E R Manoj Kumar Aggarwal ()

For Appellant: Shri J. Prabhakar (FCA) - Ld.ARFor Respondent: Shri R. Clement Ramesh Kumar (CIT)-Ld. DR
Section 13(1)(c)Section 143(3)Section 161(2)Section 164Section 164(2)Section 263

आयकर अपीलीय अिधकरण ‘सी’ "ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, CHENNAI माननीय +ी मनोज कुमार

Pranav Trust, Durg vs. Income Tax Officer, Ward 2(2), Bhilai, Durg

In the result, appeal of the assessee is allowed in terms of the aforesaid observations

ITA 177/RPR/2023[2017-18]Status: DisposedITAT Raipur21 Nov 2023AY 2017-18

Bench: Shri Ravish Soodआयकर अपील सं. / Ita No. 177/Rpr/2023 "नधा"रण वष" / Assessment Year : 2017-18 Pranav Trust Baniya Para, Durg-491 001 (C.G.)-491 001 Pan : Aabtp9694C .......अपीलाथ" / Appellant बनाम / V/S. The Income Tax Officer, Ward-2(2), Bhilai (C.G.) ……""यथ" / Respondent

For Appellant: Shri Rahul Jain, CAFor Respondent: Shri Satya Prakash Sharma, Sr. DR
Section 143(1)Section 161(1)Section 164Section 164(1)

respect of any income received by him as representative assessee to be assessed under any provision other than Chapter XV as mandated in Section 161(2) of the Act. Also, the liability of a representative assessee under Section 161(1) is a vicarious liability and it is co-extensive with