Section 142(1) of the Income Tax Act

Income-tax Act, 2025: s.268

Section 142(1) falls under section 142 of the Income-tax Act, 1961, which corresponds to section 268 (Inquiry before assessment) of the Income-tax Act, 2025.

Read section 268 of the 2025 Act

Correspondence checked against the ICAI tabular mapping of the two Acts and the BharatTax.co section commentary.

The decision most relied on for Section 142(1) is Collector, Land Acquisition v. Mst. Katiji (167 ITR 471), cited in 3,926 of the 17,244 judgments on BharatTax that turn on this section.

Leading authorities on Section 142(1)

Collector, Land Acquisition v. Mst. Katiji
167 ITR 471 · 1987 · Supreme Court
3,926
citing judgments

Delay in filing appeals, when supported by sufficient or justifiable cause, should be condoned with a liberal approach to ensure substantial justice. This principle prioritizes the cause of justice over mere technicalities.

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.

Estate of Late Tukojirao Holkar v. CWT
223 ITR 480 · 1997 · High Court
2,040
citing judgments

A court or tribunal is not bound to answer a reference or adjudicate an appeal on its merits if the party at whose instance the proceeding is made fails to appear at the hearing or take necessary steps for its proper conduct.

Sumati Dayal v. CIT
214 ITR 801 · 1995 · Supreme Court
1,967
citing judgments

The Revenue is entitled to look behind the apparent form of a transaction to discover its true nature, applying the test of human probabilities and surrounding circumstances. If transactions defy logic or are unnatural, they can be treated as bogus, even if supported by some documentation, especially in cases of cash credits or unexplained investments.

Radhasoami Satsang v. CIT
193 ITR 321 · 1992 · Supreme Court
1,695
citing judgments

The principle of consistency applies in tax matters, meaning a fundamental aspect found to be true in one assessment year should not be changed in a subsequent year if the order was not challenged.

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. B.N. Bhattacharya & Another
118 ITR 461 · 1997 · Supreme Court
1,656
citing judgments

Appealing a tax assessment requires more than just filing the appeal; it involves actively pursuing it. The assessee must effectively engage with the appellate process.

CIT v. Durga Prasad More
82 ITR 540 · 1971 · Supreme Court
1,579
citing judgments

Tax authorities must judge evidence using the test of human probabilities and consider the apparent as real until there are reasons to believe it is not. They can rely on circumstantial evidence and the preponderance of probabilities to determine the genuineness of transactions.

CIT v. Vatika Township Pvt. Ltd.
367 ITR 466 · 2014 · Supreme Court
1,558
citing judgments

Taxing statutes are presumed to operate prospectively unless a clear contrary intention for retrospective application is evident. The law applicable for determining tax liability is that which stands on the first day of the assessment year, following the principle that law looks forward, not backward (lex prospicit non respicit).

Judgments on Section 142(1)

Shri Purshottam Das Soni, Bhopal vs. The DCIT Central-1, Bhopal

The appeals of the assessees are allowed

ITA 1370/IND/2016[2010-11]Status: DisposedITAT Indore16 Jan 2017AY 2010-11

Bench: Shri D.T. Garasia & Shri O.P. Meena1 To 7 आ.अ.सं./ I.T.A. Nos.1361 To 1367/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 आ.अ.सं./ I.T.A. Nos.1368 To 1374/Ind/2016 8 To 14 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 15 To 21 आ.अ.सं./ I.T.A. Nos.1375 To 1381/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 22 To 28 आ.अ.सं./ I.T.A. Nos.1382 To 1388/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 आ.अ.सं./ I.T.A. Nos.1389 To 1395/Ind/2016 29 To 35 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 36 To 42 आ.अ.सं./ I.T.A. Nos.1396 To 1402/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 43 To 49 आ.अ.सं./ I.T.A. Nos.1403 To 1409/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 आ.अ.सं./ I.T.A. Nos.1410 To 1416/Ind/2016 50 To 56 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 57 To 63 आ.अ.सं./ I.T.A. Nos.1417 To 1423/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 64 To 70 आ.अ.सं./ I.T.A. Nos.1424 To 1430/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 आ.अ.सं./ I.T.A. Nos.1431 To 1437/Ind/2016 71 To 77 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 78 To 84 आ.अ.सं./ I.T.A. Nos.1438 To 1444/Ind/16 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 85 To 91 आ.अ.सं./ I.T.A. Nos.1445 To 1451/Ind/2016 "नधा"रण वष" /A.Y. :2008-09 To 2014-15 92 To 98 1452 To 1458/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 99 To 105 आ.अ.सं./ I.T.A. Nos.1459 To 1465/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15

Section 142(1)Section 271(1)(b)

Shri Purshottam Das Soni, Bhopal vs. The DCIT Central-1, Bhopal

The appeals of the assessees are allowed

ITA 1369/IND/2016[2009-10]Status: DisposedITAT Indore16 Jan 2017AY 2009-10

Bench: Shri D.T. Garasia & Shri O.P. Meena1 To 7 आ.अ.सं./ I.T.A. Nos.1361 To 1367/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 आ.अ.सं./ I.T.A. Nos.1368 To 1374/Ind/2016 8 To 14 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 15 To 21 आ.अ.सं./ I.T.A. Nos.1375 To 1381/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 22 To 28 आ.अ.सं./ I.T.A. Nos.1382 To 1388/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 आ.अ.सं./ I.T.A. Nos.1389 To 1395/Ind/2016 29 To 35 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 36 To 42 आ.अ.सं./ I.T.A. Nos.1396 To 1402/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 43 To 49 आ.अ.सं./ I.T.A. Nos.1403 To 1409/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 आ.अ.सं./ I.T.A. Nos.1410 To 1416/Ind/2016 50 To 56 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 57 To 63 आ.अ.सं./ I.T.A. Nos.1417 To 1423/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 64 To 70 आ.अ.सं./ I.T.A. Nos.1424 To 1430/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 आ.अ.सं./ I.T.A. Nos.1431 To 1437/Ind/2016 71 To 77 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 78 To 84 आ.अ.सं./ I.T.A. Nos.1438 To 1444/Ind/16 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 85 To 91 आ.अ.सं./ I.T.A. Nos.1445 To 1451/Ind/2016 "नधा"रण वष" /A.Y. :2008-09 To 2014-15 92 To 98 1452 To 1458/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 99 To 105 आ.अ.सं./ I.T.A. Nos.1459 To 1465/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15

Section 142(1)Section 271(1)(b)

Shri Purshottam Das Soni, Bhopal vs. The DCIT Central-1, Bhopal

The appeals of the assessees are allowed

ITA 1368/IND/2016[2008-09]Status: DisposedITAT Indore16 Jan 2017AY 2008-09

Bench: Shri D.T. Garasia & Shri O.P. Meena1 To 7 आ.अ.सं./ I.T.A. Nos.1361 To 1367/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 आ.अ.सं./ I.T.A. Nos.1368 To 1374/Ind/2016 8 To 14 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 15 To 21 आ.अ.सं./ I.T.A. Nos.1375 To 1381/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 22 To 28 आ.अ.सं./ I.T.A. Nos.1382 To 1388/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 आ.अ.सं./ I.T.A. Nos.1389 To 1395/Ind/2016 29 To 35 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 36 To 42 आ.अ.सं./ I.T.A. Nos.1396 To 1402/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 43 To 49 आ.अ.सं./ I.T.A. Nos.1403 To 1409/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 आ.अ.सं./ I.T.A. Nos.1410 To 1416/Ind/2016 50 To 56 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 57 To 63 आ.अ.सं./ I.T.A. Nos.1417 To 1423/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 64 To 70 आ.अ.सं./ I.T.A. Nos.1424 To 1430/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 आ.अ.सं./ I.T.A. Nos.1431 To 1437/Ind/2016 71 To 77 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 78 To 84 आ.अ.सं./ I.T.A. Nos.1438 To 1444/Ind/16 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 85 To 91 आ.अ.सं./ I.T.A. Nos.1445 To 1451/Ind/2016 "नधा"रण वष" /A.Y. :2008-09 To 2014-15 92 To 98 1452 To 1458/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 99 To 105 आ.अ.सं./ I.T.A. Nos.1459 To 1465/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15

Section 142(1)Section 271(1)(b)

Shri Hemant Kumar Soni, Bhopal vs. The DCIT Central-1, Bhopal

The appeals of the assessees are allowed

ITA 1367/IND/2016[2014-15]Status: DisposedITAT Indore16 Jan 2017AY 2014-15

Bench: Shri D.T. Garasia & Shri O.P. Meena1 To 7 आ.अ.सं./ I.T.A. Nos.1361 To 1367/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 आ.अ.सं./ I.T.A. Nos.1368 To 1374/Ind/2016 8 To 14 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 15 To 21 आ.अ.सं./ I.T.A. Nos.1375 To 1381/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 22 To 28 आ.अ.सं./ I.T.A. Nos.1382 To 1388/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 आ.अ.सं./ I.T.A. Nos.1389 To 1395/Ind/2016 29 To 35 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 36 To 42 आ.अ.सं./ I.T.A. Nos.1396 To 1402/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 43 To 49 आ.अ.सं./ I.T.A. Nos.1403 To 1409/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 आ.अ.सं./ I.T.A. Nos.1410 To 1416/Ind/2016 50 To 56 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 57 To 63 आ.अ.सं./ I.T.A. Nos.1417 To 1423/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 64 To 70 आ.अ.सं./ I.T.A. Nos.1424 To 1430/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 आ.अ.सं./ I.T.A. Nos.1431 To 1437/Ind/2016 71 To 77 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 78 To 84 आ.अ.सं./ I.T.A. Nos.1438 To 1444/Ind/16 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 85 To 91 आ.अ.सं./ I.T.A. Nos.1445 To 1451/Ind/2016 "नधा"रण वष" /A.Y. :2008-09 To 2014-15 92 To 98 1452 To 1458/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 99 To 105 आ.अ.सं./ I.T.A. Nos.1459 To 1465/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15

Section 142(1)Section 271(1)(b)

Shri Hemant Kumar Soni, Bhopal vs. The DCIT Central-1, Bhopal

The appeals of the assessees are allowed

ITA 1366/IND/2016[2013-14]Status: DisposedITAT Indore16 Jan 2017AY 2013-14

Bench: Shri D.T. Garasia & Shri O.P. Meena1 To 7 आ.अ.सं./ I.T.A. Nos.1361 To 1367/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 आ.अ.सं./ I.T.A. Nos.1368 To 1374/Ind/2016 8 To 14 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 15 To 21 आ.अ.सं./ I.T.A. Nos.1375 To 1381/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 22 To 28 आ.अ.सं./ I.T.A. Nos.1382 To 1388/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 आ.अ.सं./ I.T.A. Nos.1389 To 1395/Ind/2016 29 To 35 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 36 To 42 आ.अ.सं./ I.T.A. Nos.1396 To 1402/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 43 To 49 आ.अ.सं./ I.T.A. Nos.1403 To 1409/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 आ.अ.सं./ I.T.A. Nos.1410 To 1416/Ind/2016 50 To 56 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 57 To 63 आ.अ.सं./ I.T.A. Nos.1417 To 1423/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 64 To 70 आ.अ.सं./ I.T.A. Nos.1424 To 1430/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 आ.अ.सं./ I.T.A. Nos.1431 To 1437/Ind/2016 71 To 77 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 78 To 84 आ.अ.सं./ I.T.A. Nos.1438 To 1444/Ind/16 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 85 To 91 आ.अ.सं./ I.T.A. Nos.1445 To 1451/Ind/2016 "नधा"रण वष" /A.Y. :2008-09 To 2014-15 92 To 98 1452 To 1458/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 99 To 105 आ.अ.सं./ I.T.A. Nos.1459 To 1465/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15

Section 142(1)Section 271(1)(b)

Shri Hemant Kumar Soni, Bhopal vs. The DCIT Central-1, Bhopal

The appeals of the assessees are allowed

ITA 1365/IND/2016[2012-13]Status: DisposedITAT Indore16 Jan 2017AY 2012-13

Bench: Shri D.T. Garasia & Shri O.P. Meena1 To 7 आ.अ.सं./ I.T.A. Nos.1361 To 1367/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 आ.अ.सं./ I.T.A. Nos.1368 To 1374/Ind/2016 8 To 14 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 15 To 21 आ.अ.सं./ I.T.A. Nos.1375 To 1381/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 22 To 28 आ.अ.सं./ I.T.A. Nos.1382 To 1388/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 आ.अ.सं./ I.T.A. Nos.1389 To 1395/Ind/2016 29 To 35 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 36 To 42 आ.अ.सं./ I.T.A. Nos.1396 To 1402/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 43 To 49 आ.अ.सं./ I.T.A. Nos.1403 To 1409/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 आ.अ.सं./ I.T.A. Nos.1410 To 1416/Ind/2016 50 To 56 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 57 To 63 आ.अ.सं./ I.T.A. Nos.1417 To 1423/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 64 To 70 आ.अ.सं./ I.T.A. Nos.1424 To 1430/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 आ.अ.सं./ I.T.A. Nos.1431 To 1437/Ind/2016 71 To 77 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 78 To 84 आ.अ.सं./ I.T.A. Nos.1438 To 1444/Ind/16 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 85 To 91 आ.अ.सं./ I.T.A. Nos.1445 To 1451/Ind/2016 "नधा"रण वष" /A.Y. :2008-09 To 2014-15 92 To 98 1452 To 1458/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 99 To 105 आ.अ.सं./ I.T.A. Nos.1459 To 1465/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15

Section 142(1)Section 271(1)(b)

Shri Hemant Kumar Soni, Bhopal vs. The DCIT Central-1, Bhopal

The appeals of the assessees are allowed

ITA 1364/IND/2016[2011-12]Status: DisposedITAT Indore16 Jan 2017AY 2011-12

Bench: Shri D.T. Garasia & Shri O.P. Meena1 To 7 आ.अ.सं./ I.T.A. Nos.1361 To 1367/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 आ.अ.सं./ I.T.A. Nos.1368 To 1374/Ind/2016 8 To 14 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 15 To 21 आ.अ.सं./ I.T.A. Nos.1375 To 1381/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 22 To 28 आ.अ.सं./ I.T.A. Nos.1382 To 1388/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 आ.अ.सं./ I.T.A. Nos.1389 To 1395/Ind/2016 29 To 35 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 36 To 42 आ.अ.सं./ I.T.A. Nos.1396 To 1402/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 43 To 49 आ.अ.सं./ I.T.A. Nos.1403 To 1409/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 आ.अ.सं./ I.T.A. Nos.1410 To 1416/Ind/2016 50 To 56 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 57 To 63 आ.अ.सं./ I.T.A. Nos.1417 To 1423/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 64 To 70 आ.अ.सं./ I.T.A. Nos.1424 To 1430/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 आ.अ.सं./ I.T.A. Nos.1431 To 1437/Ind/2016 71 To 77 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 78 To 84 आ.अ.सं./ I.T.A. Nos.1438 To 1444/Ind/16 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 85 To 91 आ.अ.सं./ I.T.A. Nos.1445 To 1451/Ind/2016 "नधा"रण वष" /A.Y. :2008-09 To 2014-15 92 To 98 1452 To 1458/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 99 To 105 आ.अ.सं./ I.T.A. Nos.1459 To 1465/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15

Section 142(1)Section 271(1)(b)

Shri Hemant Kumar Soni, Bhopal vs. The DCIT Central-1, Bhopal

The appeals of the assessees are allowed

ITA 1363/IND/2016[2010-11]Status: DisposedITAT Indore16 Jan 2017AY 2010-11

Bench: Shri D.T. Garasia & Shri O.P. Meena1 To 7 आ.अ.सं./ I.T.A. Nos.1361 To 1367/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 आ.अ.सं./ I.T.A. Nos.1368 To 1374/Ind/2016 8 To 14 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 15 To 21 आ.अ.सं./ I.T.A. Nos.1375 To 1381/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 22 To 28 आ.अ.सं./ I.T.A. Nos.1382 To 1388/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 आ.अ.सं./ I.T.A. Nos.1389 To 1395/Ind/2016 29 To 35 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 36 To 42 आ.अ.सं./ I.T.A. Nos.1396 To 1402/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 43 To 49 आ.अ.सं./ I.T.A. Nos.1403 To 1409/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 आ.अ.सं./ I.T.A. Nos.1410 To 1416/Ind/2016 50 To 56 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 57 To 63 आ.अ.सं./ I.T.A. Nos.1417 To 1423/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 64 To 70 आ.अ.सं./ I.T.A. Nos.1424 To 1430/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 आ.अ.सं./ I.T.A. Nos.1431 To 1437/Ind/2016 71 To 77 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 78 To 84 आ.अ.सं./ I.T.A. Nos.1438 To 1444/Ind/16 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 85 To 91 आ.अ.सं./ I.T.A. Nos.1445 To 1451/Ind/2016 "नधा"रण वष" /A.Y. :2008-09 To 2014-15 92 To 98 1452 To 1458/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 99 To 105 आ.अ.सं./ I.T.A. Nos.1459 To 1465/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15

Section 142(1)Section 271(1)(b)

Shri Hemant Kumar Soni, Bhopal vs. The DCIT Central-1, Bhopal

The appeals of the assessees are allowed

ITA 1362/IND/2016[2009-10]Status: DisposedITAT Indore16 Jan 2017AY 2009-10

Bench: Shri D.T. Garasia & Shri O.P. Meena1 To 7 आ.अ.सं./ I.T.A. Nos.1361 To 1367/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 आ.अ.सं./ I.T.A. Nos.1368 To 1374/Ind/2016 8 To 14 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 15 To 21 आ.अ.सं./ I.T.A. Nos.1375 To 1381/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 22 To 28 आ.अ.सं./ I.T.A. Nos.1382 To 1388/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 आ.अ.सं./ I.T.A. Nos.1389 To 1395/Ind/2016 29 To 35 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 36 To 42 आ.अ.सं./ I.T.A. Nos.1396 To 1402/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 43 To 49 आ.अ.सं./ I.T.A. Nos.1403 To 1409/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 आ.अ.सं./ I.T.A. Nos.1410 To 1416/Ind/2016 50 To 56 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 57 To 63 आ.अ.सं./ I.T.A. Nos.1417 To 1423/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 64 To 70 आ.अ.सं./ I.T.A. Nos.1424 To 1430/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 आ.अ.सं./ I.T.A. Nos.1431 To 1437/Ind/2016 71 To 77 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 78 To 84 आ.अ.सं./ I.T.A. Nos.1438 To 1444/Ind/16 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 85 To 91 आ.अ.सं./ I.T.A. Nos.1445 To 1451/Ind/2016 "नधा"रण वष" /A.Y. :2008-09 To 2014-15 92 To 98 1452 To 1458/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 99 To 105 आ.अ.सं./ I.T.A. Nos.1459 To 1465/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15

Section 142(1)Section 271(1)(b)

Shri Hemant Kumar Soni, Bhopal vs. The DCIT Central-1, Bhopal

The appeals of the assessees are allowed

ITA 1361/IND/2016[2008-09]Status: DisposedITAT Indore16 Jan 2017AY 2008-09

Bench: Shri D.T. Garasia & Shri O.P. Meena1 To 7 आ.अ.सं./ I.T.A. Nos.1361 To 1367/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 आ.अ.सं./ I.T.A. Nos.1368 To 1374/Ind/2016 8 To 14 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 15 To 21 आ.अ.सं./ I.T.A. Nos.1375 To 1381/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 22 To 28 आ.अ.सं./ I.T.A. Nos.1382 To 1388/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 आ.अ.सं./ I.T.A. Nos.1389 To 1395/Ind/2016 29 To 35 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 36 To 42 आ.अ.सं./ I.T.A. Nos.1396 To 1402/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 43 To 49 आ.अ.सं./ I.T.A. Nos.1403 To 1409/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 आ.अ.सं./ I.T.A. Nos.1410 To 1416/Ind/2016 50 To 56 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 57 To 63 आ.अ.सं./ I.T.A. Nos.1417 To 1423/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 64 To 70 आ.अ.सं./ I.T.A. Nos.1424 To 1430/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 आ.अ.सं./ I.T.A. Nos.1431 To 1437/Ind/2016 71 To 77 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 78 To 84 आ.अ.सं./ I.T.A. Nos.1438 To 1444/Ind/16 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 85 To 91 आ.अ.सं./ I.T.A. Nos.1445 To 1451/Ind/2016 "नधा"रण वष" /A.Y. :2008-09 To 2014-15 92 To 98 1452 To 1458/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15 99 To 105 आ.अ.सं./ I.T.A. Nos.1459 To 1465/Ind/2016 "नधा"रण वष" /A.Ys. : 2008-09 To 2014-15

Section 142(1)Section 271(1)(b)

ITO, WD-47(3), Kolkata vs. Sri Ramanand Kedia, Howrah

In the result, appeal filed by the revenue on all the grounds is dismissed

ITA 594/KOL/2015[2007-2008]Status: DisposedITAT Kolkata13 Jan 2017AY 2007-2008

Bench: Shri A.T.Varkey, Jm & Dr. A.L.Saini, Am आयकर अपील सं./Ita No.594/Kol/2015 ("नधा"रण वष" /Assessment Year:2007-08) Ito Ward-47(3), Vs. Sri Ramanand Kedia, 3, Govt. Place (West). 108/4/1, Adinath Apartment, Kolkata-700001 G.T.Road, Howrah-711 106 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Akcpk 4042 N .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Revenue By : Shri Rajat Kumar Kureel, Jcit Sr.Dr Assessee By : Shri M.D.Shah, Ar सुनवाई क" तार"ख / Date Of Hearing : 21/12/2016 घोषणा क" तार"ख/Date Of Pronouncement 13/01/2017 आदेश / O R D E R Per Dr. Arjun Lal Saini, Am: The Captioned Appeal Filed By The Assessee, Pertaining To The Assessment Year 2007-2008, Is Directed Against The Order Passed By Ld. Commissioner Of Income Tax (Appeals)-14, Kolkata, In Appeal No.79/Cit(A)-14/Wd-46(3)/12-13, Dated 13.03.2015, Which In Turn Arises Out Of An Order Passed By The Assessing Officer (Ao) Under Section 143(3) Of The Income Tax Act 1961, (In Short The ‘Act’), Dated 31.12.2009. 2. Brief Facts Of The Case Qua The Assessee Are That The Assessee Is An Individual, Engaged In The Business Of Trading Of Cloths. Assessee Filed His Return Of Income On 29.10.2007 Declaring Total Income Of Rs.2,06,368/-. The Case Of The Assessee Was Selected For Scrutiny & Statutory Notice U/S.143(2) Was Issued. Thereafter The Ao Framed The Assessment By Making Various Additions. 3. Aggrieved From The Order Of Ld. Ao, The Assessee Filed An Appeal

For Appellant: Shri M.D.Shah, ARFor Respondent: Shri Rajat Kumar Kureel, JCIT Sr.DR
Section 142(1)Section 143(2)Section 143(3)Section 144Section 292B