Section 145(2) of the Income Tax Act

Income-tax Act, 2025: s.276

Section 145(2) falls under section 145 of the Income-tax Act, 1961, which corresponds to section 276 (Method of accounting) of the Income-tax Act, 2025.

Read section 276 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 145(2) is CIT v. Birla Gwalior (P.) Ltd. (89 ITR 266), cited in 83 of the 258 judgments on BharatTax that turn on this section.

Leading authorities on Section 145(2)

CIT v. Birla Gwalior (P.) Ltd.
89 ITR 266 · 1973 · Supreme Court
83
citing judgments

The Supreme Court holds that income tax is levied on real income, not on hypothetical or notional accrual. For income to be taxable, it must genuinely accrue or be received, taking into account the realistic probability of its realization.

DCIT v. Bank of Bahrain & Kuwait
41 SOT 290 · 2010 · ITAT
81
citing judgments

Mark-to-Market (MTM) losses on forward contracts and forex derivatives are allowable as a revenue deduction under Section 37(1) where a binding obligation is created against the assessee. This is provided the assessee consistently follows the same accounting method for both profits and losses.

Bright Enterprises Pvt. Ltd. v. CIT
381 ITR 107 · 2016 · High Court
64
citing judgments

No disallowance of interest expenditure can be made under Section 36(1)(iii) merely on the presumption of diversion of borrowed funds, if the assessee possesses sufficient interest-free own funds to cover interest-free advances.

Mcorp Global P. Ltd. v. CIT
309 ITR 434 · 2009 · Supreme Court
56
citing judgments

The Income Tax Appellate Tribunal cannot enhance an assessment or take back a benefit granted to an assessee by the Assessing Officer. The Tribunal's power under section 254(1) is not to enhance the assessment.

Dhoomketu Builders & Development (P.) Ltd. v. ACIT
368 ITR 680 · 2014 · High Court
41
citing judgments

A real estate development business is considered 'set up' when the assessee is in a position to undertake activities for the acquisition, development, and exploitation of real estate. Expenses incurred between the setting up and commencement of such a business are allowable, even if no revenue is generated or land is classified as a non-current investment.

State of Orissa v. Maharaja Shri B.P. Singh Deo
76 ITR 690 · 1970 · Supreme Court
40
citing judgments

An assessment order enhancing income without disclosing the basis of enhancement and relying on mere suspicion is not sustainable. Best judgment assessment must be based on relevant material and cannot be arbitrary.

CIT v. Anil Kumar
392 ITR 552 · 2017 · High Court
40
citing judgments

When there is nothing on record to establish the financial capacity, creditworthiness, or relationship of a donor with the assessee, an addition to income can be justified.

CIT v. Ansal Housing and Construction
389 ITR 373 · 2016 · High Court
37
citing judgments

Income from unsold flats in the closing stock of a real estate developer is taxable under the head 'Income from house property' based on their annual letting value, even if the developer is engaged in business.

Prestige Estate Projects (P) Ltd. v. DCIT
33 DTR 514 · 2010 · ITAT
28
citing judgments

A real estate developer adopting the completed contract method of accounting cannot be forced to follow the percentage completion method under AS-7 if AS-7 has not been specified by the Central Government under section 145(2). The Assessing Officer cannot reject accounts under section 145(3) solely on this ground.

N.R. Paper & Boards Ltd. v. Dy. CIT
234 ITR 733 · 1998 · High Court
22
citing judgments

Block assessments for undisclosed income are independent of regular assessments and operate in a separate field. Undisclosed income under Chapter XIV-B is classified and assessed separately at a higher tax rate.

Judgments on Section 145(2)

Keshaorao Bisram Katre, Nagpur vs. Assistant Commissioner of Income Tax, Central Circle-2(1), Nagpur

In the result; the appeal of the a88eS3c6 is allowed for statistical Purposes_ ITA No

ITA 356/NAG/2017[2008-2009]Status: DisposedITAT Nagpur23 Nov 2017AY 2008-2009
For Appellant: Shri Manoj G. MoryaniFor Respondent: Shri Gitesh Kumar
Section 153Section 253

Keshaorao Bisram Katre, Nagpur vs. Assistant Commissioner of Income Tax, Central Circle-2(1), Nagpur

In the result; the appeal of the a88eS3c6 is allowed for statistical Purposes_ ITA No

ITA 354/NAG/2017[2006-07]Status: DisposedITAT Nagpur23 Nov 2017AY 2006-07
For Appellant: Shri Manoj G. MoryaniFor Respondent: Shri Gitesh Kumar
Section 153Section 253

Keshaorao Bisram Katre, Nagpur vs. Assistant Commissioner of Income Tax, Central Circle-2(1), Nagpur

In the result; the appeal of the a88eS3c6 is allowed for statistical Purposes_ ITA No

ITA 353/NAG/2017[2005-06]Status: DisposedITAT Nagpur23 Nov 2017AY 2005-06
For Appellant: Shri Manoj G. MoryaniFor Respondent: Shri Gitesh Kumar
Section 153Section 253

Keshaorao Bisram Katre, Nagpur vs. Assistant Commissioner of Income Tax, Central Circle-2(1), Nagpur

In the result; the appeal of the a88eS3c6 is allowed for statistical Purposes_ ITA No

ITA 352/NAG/2017[F.Y. 2004-05]Status: DisposedITAT Nagpur23 Nov 2017
For Appellant: Shri Manoj G. MoryaniFor Respondent: Shri Gitesh Kumar
Section 153Section 253

Keshaorao Bisram Katre, Nagpur vs. Assistant Commissioner of Income Tax, Central Circle-2(1), Nagpur

In the result; the appeal of the a88eS3c6 is allowed for statistical Purposes_ ITA No

ITA 351/NAG/2017[F.Y.2003-04]Status: DisposedITAT Nagpur23 Nov 2017
For Appellant: Shri Manoj G. MoryaniFor Respondent: Shri Gitesh Kumar
Section 153Section 253

Ramlal Bisram Katre, Nagpur vs. ACIT Central Circle-2(1), Nagpur

In the result; the appeal of the a89e89ee is allowed for statistical purposes ITA No

ITA 371/NAG/2017[2009-2010]Status: DisposedITAT Nagpur22 Nov 2017AY 2009-2010

Bench: Shri P K Bansal & Shri Pawan 8Inghita Nos.365 To 371/Nag/2017 (Assessmcnt Years: 2003-04 To 2009-10) Shri Ramlal Bigram Katre Acit, Central Circle 2(1) Plot No. 474, Sonbaji Nagar Vs , Nagpur Nagpur 440008 Pan Agwpk9297M Appellant Respondent Appellant By: Shri Manoj G. Moryani Respondent By: Bhri Gitesh Kumat Date Of Hearing: 21.11.2017 Date Of Pronouncement: 22,11,2017 Order Per Bench This Group Of Seven Appeals Under Section 253 Of The Income Tax Act The Abge3See Are Directed Against The Order Of The Cit(A)-4, Nagpur Led 31.01.2017 For Assessment Years 2003-04 To 200G-10_ Pppel 2 4 Zv*Wu The Assessee Has Raised Identical Grounds Of Appeal Except Variation Of Figures Therefore All Appeals Were Clubbed; Heard Together Nd Are Decided By This Common Order For Appreciation Of Facts Wc Afe Referting The Grounds Of @Ppea} Lot A.. '2003-04, The Assessce Has Raised The Following Grounds Of Appeal: 7 Tthe Ordler' Passed By Leamed Commissioner Of Irtcome Tcx (Appeals}-4, Nogpur U/ $ 1534 Rws 14303) Is Illegol, Inlunlic & Bad Int [Cll 2 The Leared Cornmissioner Of Income Tox (Appeals)-4 Erred Int Confirming The Addition Made By The Assessing Officer & Not Accepting Regular Books Of Accounts Preparedd Ort Ihe Bnsis %F Data Prepared By The Department Rmc Rejected The Sume Ancl Made Addition Of Rs, 16,06,037/ - The Snle Is Unijustified, Utwarranted & Excessive

For Appellant: Shri Manoj G. MoryaniFor Respondent: Bhri Gitesh Kumat
Section 153Section 253

Ramlal Bisram Katre, Nagpur vs. ACIT Central Circle-2(1), Nagpur

In the result; the appeal of the a89e89ee is allowed for statistical purposes ITA No

ITA 370/NAG/2017[2008-2009]Status: DisposedITAT Nagpur22 Nov 2017AY 2008-2009

Bench: Shri P K Bansal & Shri Pawan 8Inghita Nos.365 To 371/Nag/2017 (Assessmcnt Years: 2003-04 To 2009-10) Shri Ramlal Bigram Katre Acit, Central Circle 2(1) Plot No. 474, Sonbaji Nagar Vs , Nagpur Nagpur 440008 Pan Agwpk9297M Appellant Respondent Appellant By: Shri Manoj G. Moryani Respondent By: Bhri Gitesh Kumat Date Of Hearing: 21.11.2017 Date Of Pronouncement: 22,11,2017 Order Per Bench This Group Of Seven Appeals Under Section 253 Of The Income Tax Act The Abge3See Are Directed Against The Order Of The Cit(A)-4, Nagpur Led 31.01.2017 For Assessment Years 2003-04 To 200G-10_ Pppel 2 4 Zv*Wu The Assessee Has Raised Identical Grounds Of Appeal Except Variation Of Figures Therefore All Appeals Were Clubbed; Heard Together Nd Are Decided By This Common Order For Appreciation Of Facts Wc Afe Referting The Grounds Of @Ppea} Lot A.. '2003-04, The Assessce Has Raised The Following Grounds Of Appeal: 7 Tthe Ordler' Passed By Leamed Commissioner Of Irtcome Tcx (Appeals}-4, Nogpur U/ $ 1534 Rws 14303) Is Illegol, Inlunlic & Bad Int [Cll 2 The Leared Cornmissioner Of Income Tox (Appeals)-4 Erred Int Confirming The Addition Made By The Assessing Officer & Not Accepting Regular Books Of Accounts Preparedd Ort Ihe Bnsis %F Data Prepared By The Department Rmc Rejected The Sume Ancl Made Addition Of Rs, 16,06,037/ - The Snle Is Unijustified, Utwarranted & Excessive

For Appellant: Shri Manoj G. MoryaniFor Respondent: Bhri Gitesh Kumat
Section 153Section 253

Ramlal Bisram Katre, Nagpur vs. ACIT Central Circle-2(1), Nagpur

In the result; the appeal of the a89e89ee is allowed for statistical purposes ITA No

ITA 369/NAG/2017[2007-2008]Status: DisposedITAT Nagpur22 Nov 2017AY 2007-2008

Bench: Shri P K Bansal & Shri Pawan 8Inghita Nos.365 To 371/Nag/2017 (Assessmcnt Years: 2003-04 To 2009-10) Shri Ramlal Bigram Katre Acit, Central Circle 2(1) Plot No. 474, Sonbaji Nagar Vs , Nagpur Nagpur 440008 Pan Agwpk9297M Appellant Respondent Appellant By: Shri Manoj G. Moryani Respondent By: Bhri Gitesh Kumat Date Of Hearing: 21.11.2017 Date Of Pronouncement: 22,11,2017 Order Per Bench This Group Of Seven Appeals Under Section 253 Of The Income Tax Act The Abge3See Are Directed Against The Order Of The Cit(A)-4, Nagpur Led 31.01.2017 For Assessment Years 2003-04 To 200G-10_ Pppel 2 4 Zv*Wu The Assessee Has Raised Identical Grounds Of Appeal Except Variation Of Figures Therefore All Appeals Were Clubbed; Heard Together Nd Are Decided By This Common Order For Appreciation Of Facts Wc Afe Referting The Grounds Of @Ppea} Lot A.. '2003-04, The Assessce Has Raised The Following Grounds Of Appeal: 7 Tthe Ordler' Passed By Leamed Commissioner Of Irtcome Tcx (Appeals}-4, Nogpur U/ $ 1534 Rws 14303) Is Illegol, Inlunlic & Bad Int [Cll 2 The Leared Cornmissioner Of Income Tox (Appeals)-4 Erred Int Confirming The Addition Made By The Assessing Officer & Not Accepting Regular Books Of Accounts Preparedd Ort Ihe Bnsis %F Data Prepared By The Department Rmc Rejected The Sume Ancl Made Addition Of Rs, 16,06,037/ - The Snle Is Unijustified, Utwarranted & Excessive

For Appellant: Shri Manoj G. MoryaniFor Respondent: Bhri Gitesh Kumat
Section 153Section 253

Ramlal Bisram Katre, Nagpur vs. ACIT Central Circle-2(1), Nagpur

In the result; the appeal of the a89e89ee is allowed for statistical purposes ITA No

ITA 368/NAG/2017[2006-2007]Status: DisposedITAT Nagpur22 Nov 2017AY 2006-2007

Bench: Shri P K Bansal & Shri Pawan 8Inghita Nos.365 To 371/Nag/2017 (Assessmcnt Years: 2003-04 To 2009-10) Shri Ramlal Bigram Katre Acit, Central Circle 2(1) Plot No. 474, Sonbaji Nagar Vs , Nagpur Nagpur 440008 Pan Agwpk9297M Appellant Respondent Appellant By: Shri Manoj G. Moryani Respondent By: Bhri Gitesh Kumat Date Of Hearing: 21.11.2017 Date Of Pronouncement: 22,11,2017 Order Per Bench This Group Of Seven Appeals Under Section 253 Of The Income Tax Act The Abge3See Are Directed Against The Order Of The Cit(A)-4, Nagpur Led 31.01.2017 For Assessment Years 2003-04 To 200G-10_ Pppel 2 4 Zv*Wu The Assessee Has Raised Identical Grounds Of Appeal Except Variation Of Figures Therefore All Appeals Were Clubbed; Heard Together Nd Are Decided By This Common Order For Appreciation Of Facts Wc Afe Referting The Grounds Of @Ppea} Lot A.. '2003-04, The Assessce Has Raised The Following Grounds Of Appeal: 7 Tthe Ordler' Passed By Leamed Commissioner Of Irtcome Tcx (Appeals}-4, Nogpur U/ $ 1534 Rws 14303) Is Illegol, Inlunlic & Bad Int [Cll 2 The Leared Cornmissioner Of Income Tox (Appeals)-4 Erred Int Confirming The Addition Made By The Assessing Officer & Not Accepting Regular Books Of Accounts Preparedd Ort Ihe Bnsis %F Data Prepared By The Department Rmc Rejected The Sume Ancl Made Addition Of Rs, 16,06,037/ - The Snle Is Unijustified, Utwarranted & Excessive

For Appellant: Shri Manoj G. MoryaniFor Respondent: Bhri Gitesh Kumat
Section 153Section 253

Ramlal Bisram Katre, Nagpur vs. ACIT Central Circle-2(1), Nagpur

In the result; the appeal of the a89e89ee is allowed for statistical purposes ITA No

ITA 367/NAG/2017[2005-2006]Status: DisposedITAT Nagpur22 Nov 2017AY 2005-2006

Bench: Shri P K Bansal & Shri Pawan 8Inghita Nos.365 To 371/Nag/2017 (Assessmcnt Years: 2003-04 To 2009-10) Shri Ramlal Bigram Katre Acit, Central Circle 2(1) Plot No. 474, Sonbaji Nagar Vs , Nagpur Nagpur 440008 Pan Agwpk9297M Appellant Respondent Appellant By: Shri Manoj G. Moryani Respondent By: Bhri Gitesh Kumat Date Of Hearing: 21.11.2017 Date Of Pronouncement: 22,11,2017 Order Per Bench This Group Of Seven Appeals Under Section 253 Of The Income Tax Act The Abge3See Are Directed Against The Order Of The Cit(A)-4, Nagpur Led 31.01.2017 For Assessment Years 2003-04 To 200G-10_ Pppel 2 4 Zv*Wu The Assessee Has Raised Identical Grounds Of Appeal Except Variation Of Figures Therefore All Appeals Were Clubbed; Heard Together Nd Are Decided By This Common Order For Appreciation Of Facts Wc Afe Referting The Grounds Of @Ppea} Lot A.. '2003-04, The Assessce Has Raised The Following Grounds Of Appeal: 7 Tthe Ordler' Passed By Leamed Commissioner Of Irtcome Tcx (Appeals}-4, Nogpur U/ $ 1534 Rws 14303) Is Illegol, Inlunlic & Bad Int [Cll 2 The Leared Cornmissioner Of Income Tox (Appeals)-4 Erred Int Confirming The Addition Made By The Assessing Officer & Not Accepting Regular Books Of Accounts Preparedd Ort Ihe Bnsis %F Data Prepared By The Department Rmc Rejected The Sume Ancl Made Addition Of Rs, 16,06,037/ - The Snle Is Unijustified, Utwarranted & Excessive

For Appellant: Shri Manoj G. MoryaniFor Respondent: Bhri Gitesh Kumat
Section 153Section 253

Ramlal Bisaram Katre, Nagpur vs. The ACIT, Centeral Circle-2(1), Nagpur

In the result; the appeal of the a89e89ee is allowed for statistical purposes ITA No

ITA 366/NAG/2017[2004-2005]Status: DisposedITAT Nagpur22 Nov 2017AY 2004-2005

Bench: Shri P K Bansal & Shri Pawan 8Inghita Nos.365 To 371/Nag/2017 (Assessmcnt Years: 2003-04 To 2009-10) Shri Ramlal Bigram Katre Acit, Central Circle 2(1) Plot No. 474, Sonbaji Nagar Vs , Nagpur Nagpur 440008 Pan Agwpk9297M Appellant Respondent Appellant By: Shri Manoj G. Moryani Respondent By: Bhri Gitesh Kumat Date Of Hearing: 21.11.2017 Date Of Pronouncement: 22,11,2017 Order Per Bench This Group Of Seven Appeals Under Section 253 Of The Income Tax Act The Abge3See Are Directed Against The Order Of The Cit(A)-4, Nagpur Led 31.01.2017 For Assessment Years 2003-04 To 200G-10_ Pppel 2 4 Zv*Wu The Assessee Has Raised Identical Grounds Of Appeal Except Variation Of Figures Therefore All Appeals Were Clubbed; Heard Together Nd Are Decided By This Common Order For Appreciation Of Facts Wc Afe Referting The Grounds Of @Ppea} Lot A.. '2003-04, The Assessce Has Raised The Following Grounds Of Appeal: 7 Tthe Ordler' Passed By Leamed Commissioner Of Irtcome Tcx (Appeals}-4, Nogpur U/ $ 1534 Rws 14303) Is Illegol, Inlunlic & Bad Int [Cll 2 The Leared Cornmissioner Of Income Tox (Appeals)-4 Erred Int Confirming The Addition Made By The Assessing Officer & Not Accepting Regular Books Of Accounts Preparedd Ort Ihe Bnsis %F Data Prepared By The Department Rmc Rejected The Sume Ancl Made Addition Of Rs, 16,06,037/ - The Snle Is Unijustified, Utwarranted & Excessive

For Appellant: Shri Manoj G. MoryaniFor Respondent: Bhri Gitesh Kumat
Section 153Section 253

Ramlal Bisaram Katre, Nagpur vs. The ACIT, Centeral Circle-2(1), Nagpur

In the result; the appeal of the a89e89ee is allowed for statistical purposes ITA No

ITA 365/NAG/2017[2003-2004]Status: DisposedITAT Nagpur22 Nov 2017AY 2003-2004

Bench: Shri P K Bansal & Shri Pawan 8Inghita Nos.365 To 371/Nag/2017 (Assessmcnt Years: 2003-04 To 2009-10) Shri Ramlal Bigram Katre Acit, Central Circle 2(1) Plot No. 474, Sonbaji Nagar Vs , Nagpur Nagpur 440008 Pan Agwpk9297M Appellant Respondent Appellant By: Shri Manoj G. Moryani Respondent By: Bhri Gitesh Kumat Date Of Hearing: 21.11.2017 Date Of Pronouncement: 22,11,2017 Order Per Bench This Group Of Seven Appeals Under Section 253 Of The Income Tax Act The Abge3See Are Directed Against The Order Of The Cit(A)-4, Nagpur Led 31.01.2017 For Assessment Years 2003-04 To 200G-10_ Pppel 2 4 Zv*Wu The Assessee Has Raised Identical Grounds Of Appeal Except Variation Of Figures Therefore All Appeals Were Clubbed; Heard Together Nd Are Decided By This Common Order For Appreciation Of Facts Wc Afe Referting The Grounds Of @Ppea} Lot A.. '2003-04, The Assessce Has Raised The Following Grounds Of Appeal: 7 Tthe Ordler' Passed By Leamed Commissioner Of Irtcome Tcx (Appeals}-4, Nogpur U/ $ 1534 Rws 14303) Is Illegol, Inlunlic & Bad Int [Cll 2 The Leared Cornmissioner Of Income Tox (Appeals)-4 Erred Int Confirming The Addition Made By The Assessing Officer & Not Accepting Regular Books Of Accounts Preparedd Ort Ihe Bnsis %F Data Prepared By The Department Rmc Rejected The Sume Ancl Made Addition Of Rs, 16,06,037/ - The Snle Is Unijustified, Utwarranted & Excessive

For Appellant: Shri Manoj G. MoryaniFor Respondent: Bhri Gitesh Kumat
Section 153Section 253

Ascendas Services India Private Limited, Bangalore vs. DCIT, Bangalore

In the result, the appeal by the assessee is partly allowed

ITA 1396/BANG/2015[2009-10]Status: DisposedITAT Bangalore27 Oct 2017AY 2009-10

Bench: Shri George George K, Jm & Shri Jason P.Boaz, Am

For Appellant: Shri Sampathi Raghunathan, AdvocateFor Respondent: Shri Padmameenakshi, JCIT
Section 143Section 143(3)Section 147Section 148

The Calcutta Tramways Company (1978), Ltd., Kolkata vs. DCIT, Cir-5, Kolkata

In the result, the appeal filed by the Revenue, is dismissed

ITA 846/KOL/2014[2007-2008]Status: DisposedITAT Kolkata18 Oct 2017AY 2007-2008

Bench: Shri N. V. Vasudevan, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.590/Kol/2014 (िनधा"रणवष" / Assessment Year: 2007-08 D.C.I.T, Circle - 5, Kolkata Vs. M/S The Calcutta Tramways Company (1978) Ltd. 12, R. N. Mukherjee, Road, Kolkata 700 001. "थायीलेखासं./जीआइआरसं./Pan/Gir No. : Aabct 7674 D (Revenue/Department) .. (Assessee) & आयकरअपीलसं./Ita No.846/Kol/2014 (िनधा"रणवष" / Assessment Year: 2007-08 M/S The Calcutta Vs. D.C.I.T, Circle - 5, Kolkata Tramways Company (1978) Ltd. 12, R. N. Mukherjee, Road, Kolkata 700 001. "थायीलेखासं./जीआइआरसं./Pan/Gir No. : Aabct 7674 D (Assessee) .. (Revenue/Department) Assessee By :Shri A. Biswas, Fca Revenue/Department By :Shri G. H. Sema, Acit(Dr) सुनवाईकीतारीख/ Date Of Hearing : 17/08/2017 घोषणाकीतारीख/Date Of Pronouncement : 18/10/2017

For Appellant: Shri A. Biswas, FCAFor Respondent: Shri G. H. Sema, ACIT(DR)
Section 143(1)Section 143(2)Section 143(3)Section 145(2)Section 227Section 44ASection 619(4)

DCIT, Cir-5, Kolkata vs. M/S the Calcutta Tramways Company (1978) Ltd., Kolkata

In the result, the appeal filed by the Revenue, is dismissed

ITA 590/KOL/2014[2007-2008]Status: DisposedITAT Kolkata18 Oct 2017AY 2007-2008

Bench: Shri N. V. Vasudevan, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.590/Kol/2014 (िनधा"रणवष" / Assessment Year: 2007-08 D.C.I.T, Circle - 5, Kolkata Vs. M/S The Calcutta Tramways Company (1978) Ltd. 12, R. N. Mukherjee, Road, Kolkata 700 001. "थायीलेखासं./जीआइआरसं./Pan/Gir No. : Aabct 7674 D (Revenue/Department) .. (Assessee) & आयकरअपीलसं./Ita No.846/Kol/2014 (िनधा"रणवष" / Assessment Year: 2007-08 M/S The Calcutta Vs. D.C.I.T, Circle - 5, Kolkata Tramways Company (1978) Ltd. 12, R. N. Mukherjee, Road, Kolkata 700 001. "थायीलेखासं./जीआइआरसं./Pan/Gir No. : Aabct 7674 D (Assessee) .. (Revenue/Department) Assessee By :Shri A. Biswas, Fca Revenue/Department By :Shri G. H. Sema, Acit(Dr) सुनवाईकीतारीख/ Date Of Hearing : 17/08/2017 घोषणाकीतारीख/Date Of Pronouncement : 18/10/2017

For Appellant: Shri A. Biswas, FCAFor Respondent: Shri G. H. Sema, ACIT(DR)
Section 143(1)Section 143(2)Section 143(3)Section 145(2)Section 227Section 44ASection 619(4)

M/S Sri Raghunathji & Sons., New Delhi vs. ITO, New Delhi

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

ITA 2370/DEL/2017[2012-13]Status: DisposedITAT Delhi18 Oct 2017AY 2012-13

Bench: Ms. Diva Singhassessment Year: 2011-12 Sri Raghunath Traders, Ito 2046, Katra Tobacco, Vs. Ward-29(1) Khari Baoli, New Delhi New Delhi

M/S Sri Raghunath Traders, New Delhi vs. ITO, New Delhi

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

ITA 2369/DEL/2017[2011-12]Status: DisposedITAT Delhi18 Oct 2017AY 2011-12

Bench: Ms. Diva Singhassessment Year: 2011-12 Sri Raghunath Traders, Ito 2046, Katra Tobacco, Vs. Ward-29(1) Khari Baoli, New Delhi New Delhi

ITO, WD-10(1), Kolkata vs. M/S Gourangalal Chatterjee Constructions Pvt. Ltd., Kolkata

In the result, the appeal of the revenue is dismissed

ITA 1429/KOL/2015[2011-2012]Status: DisposedITAT Kolkata21 Sept 2017AY 2011-2012

Bench: Hon’Ble Shri N.V. Vasudevan, Jm & Shri M.Balaganesh, Am ] I.T.A Nos. 1425- 1429/Kol/2015 Assessment Years : 2006-07, 2008-09 To 2011-12

For Appellant: Shri Kalyan Nath, Addl. CITFor Respondent: Shri D.S. Damle, FCA
Section 144Section 147Section 44A

ITO, WD-10(1), Kolkata vs. M/S Gourangalal Chatterjee Constructions Pvt. Ltd., Kolkata

In the result, the appeal of the revenue is dismissed

ITA 1428/KOL/2015[2010-2011]Status: DisposedITAT Kolkata21 Sept 2017AY 2010-2011

Bench: Hon’Ble Shri N.V. Vasudevan, Jm & Shri M.Balaganesh, Am ] I.T.A Nos. 1425- 1429/Kol/2015 Assessment Years : 2006-07, 2008-09 To 2011-12

For Appellant: Shri Kalyan Nath, Addl. CITFor Respondent: Shri D.S. Damle, FCA
Section 144Section 147Section 44A

ITO, WD-10(1), Kolkata vs. M/S Gourangalal Chatterjee Constructions Pvt. Ltd., Kolkata

In the result, the appeal of the revenue is dismissed

ITA 1427/KOL/2015[2009-2010]Status: DisposedITAT Kolkata21 Sept 2017AY 2009-2010

Bench: Hon’Ble Shri N.V. Vasudevan, Jm & Shri M.Balaganesh, Am ] I.T.A Nos. 1425- 1429/Kol/2015 Assessment Years : 2006-07, 2008-09 To 2011-12

For Appellant: Shri Kalyan Nath, Addl. CITFor Respondent: Shri D.S. Damle, FCA
Section 144Section 147Section 44A