Section 158BC of the Income Tax Act

Income-tax Act, 2025: s.294

Section 158BC of the Income-tax Act, 1961 corresponds to section 294 (Procedure for block assessment) of the Income-tax Act, 2025.

Read section 294 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 158BC is MDLR Resorts Private Limited v. CIT (40 Taxmann.com 365), cited in 14 of the 487 judgments on BharatTax that turn on this section.

Leading authorities on Section 158BC

MDLR Resorts Private Limited v. CIT
40 Taxmann.com 365 · 2013 · High Court
14
citing judgments

A search is held to be valid when conducted under similar facts and circumstances, as decided by the Delhi High Court.

Pranav Construction Co. v. ACIT
96 Taxmann 323 · 1998 · High Court
12
citing judgments

Only the profit element embedded in 'on money' receipts, or a reasonable percentage of such 'on money', can be taxed. This principle applies even when expenditure is incurred outside the books of accounts, as evidenced by seized papers.

CIT v. Rakesh Kumar
313 ITR 305 · 2009 · High Court
11
citing judgments

A notice issued under section 153A of the Income Tax Act to a non-existing or deceased person is invalid in law.

Proman Ltd. v. DCIT
95 ITD 489 · 2005 · ITAT
11
citing judgments

An Income Tax Appellate Tribunal (ITAT) cannot adjudicate on the validity of a search conducted under section 132 of the Income Tax Act, 1961, when disposing of an appeal against a block assessment.

375 (SC); Mrs. Vanitha Gopal Shetty v. ACIT
444 ITR 420 · 2022 · High Court
7
citing judgments
CIT v. C Najeeb
130 Taxmann.com 142 · 2021 · Reported
6
citing judgments
Principal Commissioner of Income–tax v. Chawla Interbild Construction Co. Pvt. Ltd.
412 ITR 152 · 2019 · High Court
6
citing judgments
CIT v. G.K. Sanniappan
298 ITR 274 · 2008 · High Court
5
citing judgments
CIT v. Bipinchandra Chimanlal Doshi
395 ITR 632 · 2017 · Reported
5
citing judgments
Act. Again in Mansukhlal & Bros. v. CIT
73 ITR 546 · 1969 · Supreme Court
4
citing judgments

Judgments on Section 158BC

P. Balakrishnan(HUF), Trichy vs. ACIT-Central Circle-2(3), Chennai

The appeals stand allowed

ITA 550/CHNY/2023[1996-97]Status: DisposedITAT Chennai27 Sept 2023AY 1996-97

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.550/Chny/2023 (िनधा*रण वष* / Assessment Year: 1996-97) & आयकरअपील सं./ Ita No.551/Chny/2023 (िनधा*रण वष* / Assessment Year: 1997-98) P. Balakrishnan (Huf) Acit बनाम/ Tamil Pannai House Main Road, Central Circle-Ii(3), Vs. Kuzhumani, Trichy-639 103. Chennai. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Acapb-8951-D (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" की ओर से/ Appellant By : Shri M.Karunakaran (Advocate)- Ld. Ar " थ" की ओर से/Respondent By : Shri D.Hema Bhupal, (Jcit)-Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 24-07-2023 घोषणाकीतारीख /Date Of Pronouncement : 27-09-2023 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeals By Assessee For Captioned Assessment Years Have Identical Issues & The Same Arises Out Of Common Order Passed By Ld. Commissioner Of Income Tax (Appeals)-19, Chennai [Cit(A)] On 17-02-2023 In The Matter Of Separate Assessments Framed By Ld. Assessing Officer [Ao] U/S.143(3) R.W.S 254 Of The Act On 24-02-2014. These Appeals Were Heard Along With Lead Case Of Shri Ku.Pa. Krishnan

For Appellant: Shri M.Karunakaran (Advocate)- Ld. ARFor Respondent: Shri D.Hema Bhupal, (JCIT)-Ld. Sr. DR
Section 143(3)Section 158B

P. Vanavaramban, Trichy vs. ACIT, Central Circle 2(3), Chennai

The appeals stand allowed

ITA 549/CHNY/2023[2000-01]Status: DisposedITAT Chennai27 Sept 2023AY 2000-01

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.545/Chny/2023 (िनधा*रण वष* / Assessment Year: 1993-94) & आयकरअपील सं./ Ita No.546/Chny/2023 (िनधा*रण वष* / Assessment Year: 1994-95) & आयकरअपील सं./ Ita No.547/Chny/2023 (िनधा*रण वष* / Assessment Year: 1996-97) & आयकरअपील सं./ Ita No.548/Chny/2023 (िनधा*रण वष* / Assessment Year: 1997-98) & आयकरअपील सं./ Ita No.549/Chny/2023 (िनधा*रण वष* / Assessment Year: 2000-01) Shri P. Vanavaramban Acit बनाम/ Ayilapettai Koppu (P.O) Central Circle-2(3), Vs. Kuzhumani, Trichy-639 103. Chennai. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaxpv-4585-A (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" की ओर से/ Appellant By : Shri M. Karunakaran (Advocate)- Ld. Ar " थ" की ओर से/Respondent By : Shri D. Hema Bhupal, (Jcit)-Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 24-07-2023 घोषणाकीतारीख /Date Of Pronouncement : 27-09-2023

For Appellant: Shri M. Karunakaran (Advocate)- Ld. ARFor Respondent: Shri D. Hema Bhupal, (JCIT)-Ld. Sr. DR
Section 143(3)Section 158B

P. Vanavaramban, Trichy vs. ACIT, Central Circle 2(3), Chennai

The appeals stand allowed

ITA 548/CHNY/2023[1997-98]Status: DisposedITAT Chennai27 Sept 2023AY 1997-98

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.545/Chny/2023 (िनधा*रण वष* / Assessment Year: 1993-94) & आयकरअपील सं./ Ita No.546/Chny/2023 (िनधा*रण वष* / Assessment Year: 1994-95) & आयकरअपील सं./ Ita No.547/Chny/2023 (िनधा*रण वष* / Assessment Year: 1996-97) & आयकरअपील सं./ Ita No.548/Chny/2023 (िनधा*रण वष* / Assessment Year: 1997-98) & आयकरअपील सं./ Ita No.549/Chny/2023 (िनधा*रण वष* / Assessment Year: 2000-01) Shri P. Vanavaramban Acit बनाम/ Ayilapettai Koppu (P.O) Central Circle-2(3), Vs. Kuzhumani, Trichy-639 103. Chennai. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaxpv-4585-A (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" की ओर से/ Appellant By : Shri M. Karunakaran (Advocate)- Ld. Ar " थ" की ओर से/Respondent By : Shri D. Hema Bhupal, (Jcit)-Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 24-07-2023 घोषणाकीतारीख /Date Of Pronouncement : 27-09-2023

For Appellant: Shri M. Karunakaran (Advocate)- Ld. ARFor Respondent: Shri D. Hema Bhupal, (JCIT)-Ld. Sr. DR
Section 143(3)Section 158B

P. Vanavaramban, Trichy vs. ACIT, Central Circle 2(3), Chennai

The appeals stand allowed

ITA 547/CHNY/2023[1996-97]Status: DisposedITAT Chennai27 Sept 2023AY 1996-97

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.545/Chny/2023 (िनधा*रण वष* / Assessment Year: 1993-94) & आयकरअपील सं./ Ita No.546/Chny/2023 (िनधा*रण वष* / Assessment Year: 1994-95) & आयकरअपील सं./ Ita No.547/Chny/2023 (िनधा*रण वष* / Assessment Year: 1996-97) & आयकरअपील सं./ Ita No.548/Chny/2023 (िनधा*रण वष* / Assessment Year: 1997-98) & आयकरअपील सं./ Ita No.549/Chny/2023 (िनधा*रण वष* / Assessment Year: 2000-01) Shri P. Vanavaramban Acit बनाम/ Ayilapettai Koppu (P.O) Central Circle-2(3), Vs. Kuzhumani, Trichy-639 103. Chennai. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaxpv-4585-A (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" की ओर से/ Appellant By : Shri M. Karunakaran (Advocate)- Ld. Ar " थ" की ओर से/Respondent By : Shri D. Hema Bhupal, (Jcit)-Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 24-07-2023 घोषणाकीतारीख /Date Of Pronouncement : 27-09-2023

For Appellant: Shri M. Karunakaran (Advocate)- Ld. ARFor Respondent: Shri D. Hema Bhupal, (JCIT)-Ld. Sr. DR
Section 143(3)Section 158B

P. Vanavaramban, Trichy vs. ACIT, Central Circle 2(3), Chennai

The appeals stand allowed

ITA 546/CHNY/2023[1994-95]Status: DisposedITAT Chennai27 Sept 2023AY 1994-95

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.545/Chny/2023 (िनधा*रण वष* / Assessment Year: 1993-94) & आयकरअपील सं./ Ita No.546/Chny/2023 (िनधा*रण वष* / Assessment Year: 1994-95) & आयकरअपील सं./ Ita No.547/Chny/2023 (िनधा*रण वष* / Assessment Year: 1996-97) & आयकरअपील सं./ Ita No.548/Chny/2023 (िनधा*रण वष* / Assessment Year: 1997-98) & आयकरअपील सं./ Ita No.549/Chny/2023 (िनधा*रण वष* / Assessment Year: 2000-01) Shri P. Vanavaramban Acit बनाम/ Ayilapettai Koppu (P.O) Central Circle-2(3), Vs. Kuzhumani, Trichy-639 103. Chennai. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaxpv-4585-A (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" की ओर से/ Appellant By : Shri M. Karunakaran (Advocate)- Ld. Ar " थ" की ओर से/Respondent By : Shri D. Hema Bhupal, (Jcit)-Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 24-07-2023 घोषणाकीतारीख /Date Of Pronouncement : 27-09-2023

For Appellant: Shri M. Karunakaran (Advocate)- Ld. ARFor Respondent: Shri D. Hema Bhupal, (JCIT)-Ld. Sr. DR
Section 143(3)Section 158B

P. Vanavaramban, Trichy vs. ACIT, Central Circle 2(3), Chennai

The appeals stand allowed

ITA 545/CHNY/2023[1993-94]Status: DisposedITAT Chennai27 Sept 2023AY 1993-94

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.545/Chny/2023 (िनधा*रण वष* / Assessment Year: 1993-94) & आयकरअपील सं./ Ita No.546/Chny/2023 (िनधा*रण वष* / Assessment Year: 1994-95) & आयकरअपील सं./ Ita No.547/Chny/2023 (िनधा*रण वष* / Assessment Year: 1996-97) & आयकरअपील सं./ Ita No.548/Chny/2023 (िनधा*रण वष* / Assessment Year: 1997-98) & आयकरअपील सं./ Ita No.549/Chny/2023 (िनधा*रण वष* / Assessment Year: 2000-01) Shri P. Vanavaramban Acit बनाम/ Ayilapettai Koppu (P.O) Central Circle-2(3), Vs. Kuzhumani, Trichy-639 103. Chennai. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaxpv-4585-A (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" की ओर से/ Appellant By : Shri M. Karunakaran (Advocate)- Ld. Ar " थ" की ओर से/Respondent By : Shri D. Hema Bhupal, (Jcit)-Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 24-07-2023 घोषणाकीतारीख /Date Of Pronouncement : 27-09-2023

For Appellant: Shri M. Karunakaran (Advocate)- Ld. ARFor Respondent: Shri D. Hema Bhupal, (JCIT)-Ld. Sr. DR
Section 143(3)Section 158B

Jansirani Krishnamurthy, Trichy vs. ACIT, Central Circle 2(3), Chennai

The appeals stand allowed

ITA 544/CHNY/2023[1998-99]Status: DisposedITAT Chennai27 Sept 2023AY 1998-99

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.541/Chny/2023 (िनधा*रण वष* / Assessment Year: 1995-96) & आयकरअपील सं./ Ita No.542/Chny/2023 (िनधा*रण वष* / Assessment Year: 1996-97) & आयकरअपील सं./ Ita No.543/Chny/2023 (िनधा*रण वष* / Assessment Year: 1997-98) & आयकरअपील सं./ Ita No.544/Chny/2023 (िनधा*रण वष* / Assessment Year: 1998-99) Smt. Jansirani Krishnamurthy Acit बनाम/ 64, North Pilliar Koil Street, Central Circle-2(3), Vs. Trichy-620 008. Chennai. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aanpk-2266-K (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" की ओर से/ Appellant By : Shri M. Karunakaran (Advocate)- Ld. Ar " थ" की ओर से/Respondent By : Shri D. Hema Bhupal, (Jcit)- Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 24-07-2023 घोषणाकीतारीख /Date Of Pronouncement : 27-09-2023 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeals By Assessee For Captioned Assessment Years Have Identical Issues & The Same Arises Out Of Common But Identical

For Appellant: Shri M. Karunakaran (Advocate)- Ld. ARFor Respondent: Shri D. Hema Bhupal, (JCIT)- Ld. Sr. DR
Section 143(3)Section 158B

Jansirani Krishnamurthy, Trichy vs. ACIT, Central Circle 2(3), Chennai

The appeals stand allowed

ITA 543/CHNY/2023[1997-98]Status: DisposedITAT Chennai27 Sept 2023AY 1997-98

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.541/Chny/2023 (िनधा*रण वष* / Assessment Year: 1995-96) & आयकरअपील सं./ Ita No.542/Chny/2023 (िनधा*रण वष* / Assessment Year: 1996-97) & आयकरअपील सं./ Ita No.543/Chny/2023 (िनधा*रण वष* / Assessment Year: 1997-98) & आयकरअपील सं./ Ita No.544/Chny/2023 (िनधा*रण वष* / Assessment Year: 1998-99) Smt. Jansirani Krishnamurthy Acit बनाम/ 64, North Pilliar Koil Street, Central Circle-2(3), Vs. Trichy-620 008. Chennai. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aanpk-2266-K (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" की ओर से/ Appellant By : Shri M. Karunakaran (Advocate)- Ld. Ar " थ" की ओर से/Respondent By : Shri D. Hema Bhupal, (Jcit)- Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 24-07-2023 घोषणाकीतारीख /Date Of Pronouncement : 27-09-2023 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeals By Assessee For Captioned Assessment Years Have Identical Issues & The Same Arises Out Of Common But Identical

For Appellant: Shri M. Karunakaran (Advocate)- Ld. ARFor Respondent: Shri D. Hema Bhupal, (JCIT)- Ld. Sr. DR
Section 143(3)Section 158B

Jansirani Krishnamurthy, Trichy vs. ACIT, Central Circle 2(3), Chennai

The appeals stand allowed

ITA 542/CHNY/2023[1996-97]Status: DisposedITAT Chennai27 Sept 2023AY 1996-97

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.541/Chny/2023 (िनधा*रण वष* / Assessment Year: 1995-96) & आयकरअपील सं./ Ita No.542/Chny/2023 (िनधा*रण वष* / Assessment Year: 1996-97) & आयकरअपील सं./ Ita No.543/Chny/2023 (िनधा*रण वष* / Assessment Year: 1997-98) & आयकरअपील सं./ Ita No.544/Chny/2023 (िनधा*रण वष* / Assessment Year: 1998-99) Smt. Jansirani Krishnamurthy Acit बनाम/ 64, North Pilliar Koil Street, Central Circle-2(3), Vs. Trichy-620 008. Chennai. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aanpk-2266-K (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" की ओर से/ Appellant By : Shri M. Karunakaran (Advocate)- Ld. Ar " थ" की ओर से/Respondent By : Shri D. Hema Bhupal, (Jcit)- Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 24-07-2023 घोषणाकीतारीख /Date Of Pronouncement : 27-09-2023 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeals By Assessee For Captioned Assessment Years Have Identical Issues & The Same Arises Out Of Common But Identical

For Appellant: Shri M. Karunakaran (Advocate)- Ld. ARFor Respondent: Shri D. Hema Bhupal, (JCIT)- Ld. Sr. DR
Section 143(3)Section 158B

Jansirani Krishnamurthy, Trichy vs. ACIT, Central Circle 2(3), Chennai

The appeals stand allowed

ITA 541/CHNY/2023[1995-96]Status: DisposedITAT Chennai27 Sept 2023AY 1995-96

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.541/Chny/2023 (िनधा*रण वष* / Assessment Year: 1995-96) & आयकरअपील सं./ Ita No.542/Chny/2023 (िनधा*रण वष* / Assessment Year: 1996-97) & आयकरअपील सं./ Ita No.543/Chny/2023 (िनधा*रण वष* / Assessment Year: 1997-98) & आयकरअपील सं./ Ita No.544/Chny/2023 (िनधा*रण वष* / Assessment Year: 1998-99) Smt. Jansirani Krishnamurthy Acit बनाम/ 64, North Pilliar Koil Street, Central Circle-2(3), Vs. Trichy-620 008. Chennai. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aanpk-2266-K (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" की ओर से/ Appellant By : Shri M. Karunakaran (Advocate)- Ld. Ar " थ" की ओर से/Respondent By : Shri D. Hema Bhupal, (Jcit)- Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 24-07-2023 घोषणाकीतारीख /Date Of Pronouncement : 27-09-2023 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeals By Assessee For Captioned Assessment Years Have Identical Issues & The Same Arises Out Of Common But Identical

For Appellant: Shri M. Karunakaran (Advocate)- Ld. ARFor Respondent: Shri D. Hema Bhupal, (JCIT)- Ld. Sr. DR
Section 143(3)Section 158B

Govindarajan Malliga, Trichy vs. ACIT, Central Circle-2(3), Chennai

The appeals stand partly allowed

ITA 540/CHNY/2023[1998-99]Status: DisposedITAT Chennai27 Sept 2023AY 1998-99

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.536/Chny/2023 (िनधा*रण वष* / Assessment Year: 1994-95) & आयकरअपील सं./ Ita No.537/Chny/2023 (िनधा*रण वष* / Assessment Year: 1995-96) & आयकरअपील सं./ Ita No.538/Chny/2023 (िनधा*रण वष* / Assessment Year: 1996-97) & & आयकरअपील सं./ Ita No.539/Chny/2023 (िनधा*रण वष* / Assessment Year: 1997-98) & & आयकरअपील सं./ Ita No.540/Chny/2023 (िनधा*रण वष* / Assessment Year: 1998-99) Smt. Govindarajan Malliga, Acit बनाम Tamil Pannai House, Central Circle-2(3), / Vs. Main Road, Kuzhumani, Trichy-639 103. Chennai. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Afgpm-8105-H (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" की ओर से/ Appellant By : Shri M. Karunakaran (Advocate)- Ld. Ar " थ" की ओर से/Respondent By : Shri D. Hema Bhupal, (Jcit)-Ld.Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 24-07-2023 घोषणाकीतारीख /Date Of Pronouncement : 27-09-2023

For Appellant: Shri M. Karunakaran (Advocate)- Ld. ARFor Respondent: Shri D. Hema Bhupal, (JCIT)-Ld.Sr. DR
Section 143(3)Section 158B

Govindarajan Malliga, Trichy vs. ACIT, Central Circle-2(3), Chennai

The appeals stand partly allowed

ITA 539/CHNY/2023[1997-98]Status: DisposedITAT Chennai27 Sept 2023AY 1997-98

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.536/Chny/2023 (िनधा*रण वष* / Assessment Year: 1994-95) & आयकरअपील सं./ Ita No.537/Chny/2023 (िनधा*रण वष* / Assessment Year: 1995-96) & आयकरअपील सं./ Ita No.538/Chny/2023 (िनधा*रण वष* / Assessment Year: 1996-97) & & आयकरअपील सं./ Ita No.539/Chny/2023 (िनधा*रण वष* / Assessment Year: 1997-98) & & आयकरअपील सं./ Ita No.540/Chny/2023 (िनधा*रण वष* / Assessment Year: 1998-99) Smt. Govindarajan Malliga, Acit बनाम Tamil Pannai House, Central Circle-2(3), / Vs. Main Road, Kuzhumani, Trichy-639 103. Chennai. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Afgpm-8105-H (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" की ओर से/ Appellant By : Shri M. Karunakaran (Advocate)- Ld. Ar " थ" की ओर से/Respondent By : Shri D. Hema Bhupal, (Jcit)-Ld.Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 24-07-2023 घोषणाकीतारीख /Date Of Pronouncement : 27-09-2023

For Appellant: Shri M. Karunakaran (Advocate)- Ld. ARFor Respondent: Shri D. Hema Bhupal, (JCIT)-Ld.Sr. DR
Section 143(3)Section 158B

Govindarajan Malliga, Trichy vs. ACIT, Central Circle-2(3), Chennai

The appeals stand partly allowed

ITA 538/CHNY/2023[1996-97]Status: DisposedITAT Chennai27 Sept 2023AY 1996-97

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.536/Chny/2023 (िनधा*रण वष* / Assessment Year: 1994-95) & आयकरअपील सं./ Ita No.537/Chny/2023 (िनधा*रण वष* / Assessment Year: 1995-96) & आयकरअपील सं./ Ita No.538/Chny/2023 (िनधा*रण वष* / Assessment Year: 1996-97) & & आयकरअपील सं./ Ita No.539/Chny/2023 (िनधा*रण वष* / Assessment Year: 1997-98) & & आयकरअपील सं./ Ita No.540/Chny/2023 (िनधा*रण वष* / Assessment Year: 1998-99) Smt. Govindarajan Malliga, Acit बनाम Tamil Pannai House, Central Circle-2(3), / Vs. Main Road, Kuzhumani, Trichy-639 103. Chennai. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Afgpm-8105-H (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" की ओर से/ Appellant By : Shri M. Karunakaran (Advocate)- Ld. Ar " थ" की ओर से/Respondent By : Shri D. Hema Bhupal, (Jcit)-Ld.Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 24-07-2023 घोषणाकीतारीख /Date Of Pronouncement : 27-09-2023

For Appellant: Shri M. Karunakaran (Advocate)- Ld. ARFor Respondent: Shri D. Hema Bhupal, (JCIT)-Ld.Sr. DR
Section 143(3)Section 158B

Govindarajan Malliga, Trichy vs. ACIT, Central Circle-2(3), Chennai

The appeals stand partly allowed

ITA 537/CHNY/2023[1995-96]Status: DisposedITAT Chennai27 Sept 2023AY 1995-96

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.536/Chny/2023 (िनधा*रण वष* / Assessment Year: 1994-95) & आयकरअपील सं./ Ita No.537/Chny/2023 (िनधा*रण वष* / Assessment Year: 1995-96) & आयकरअपील सं./ Ita No.538/Chny/2023 (िनधा*रण वष* / Assessment Year: 1996-97) & & आयकरअपील सं./ Ita No.539/Chny/2023 (िनधा*रण वष* / Assessment Year: 1997-98) & & आयकरअपील सं./ Ita No.540/Chny/2023 (िनधा*रण वष* / Assessment Year: 1998-99) Smt. Govindarajan Malliga, Acit बनाम Tamil Pannai House, Central Circle-2(3), / Vs. Main Road, Kuzhumani, Trichy-639 103. Chennai. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Afgpm-8105-H (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" की ओर से/ Appellant By : Shri M. Karunakaran (Advocate)- Ld. Ar " थ" की ओर से/Respondent By : Shri D. Hema Bhupal, (Jcit)-Ld.Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 24-07-2023 घोषणाकीतारीख /Date Of Pronouncement : 27-09-2023

For Appellant: Shri M. Karunakaran (Advocate)- Ld. ARFor Respondent: Shri D. Hema Bhupal, (JCIT)-Ld.Sr. DR
Section 143(3)Section 158B

Govindarajan Malliga, Trichy vs. ACIT, Central Circle-2(3), Chennai

The appeals stand partly allowed

ITA 536/CHNY/2023[1994-95]Status: DisposedITAT Chennai27 Sept 2023AY 1994-95

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.536/Chny/2023 (िनधा*रण वष* / Assessment Year: 1994-95) & आयकरअपील सं./ Ita No.537/Chny/2023 (िनधा*रण वष* / Assessment Year: 1995-96) & आयकरअपील सं./ Ita No.538/Chny/2023 (िनधा*रण वष* / Assessment Year: 1996-97) & & आयकरअपील सं./ Ita No.539/Chny/2023 (िनधा*रण वष* / Assessment Year: 1997-98) & & आयकरअपील सं./ Ita No.540/Chny/2023 (िनधा*रण वष* / Assessment Year: 1998-99) Smt. Govindarajan Malliga, Acit बनाम Tamil Pannai House, Central Circle-2(3), / Vs. Main Road, Kuzhumani, Trichy-639 103. Chennai. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Afgpm-8105-H (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" की ओर से/ Appellant By : Shri M. Karunakaran (Advocate)- Ld. Ar " थ" की ओर से/Respondent By : Shri D. Hema Bhupal, (Jcit)-Ld.Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 24-07-2023 घोषणाकीतारीख /Date Of Pronouncement : 27-09-2023

For Appellant: Shri M. Karunakaran (Advocate)- Ld. ARFor Respondent: Shri D. Hema Bhupal, (JCIT)-Ld.Sr. DR
Section 143(3)Section 158B