Section 161(1) of the Income Tax Act

Income-tax Act, 2025: s.304

Section 161(1) falls under section 161 of the Income-tax Act, 1961, which corresponds to section 304 (Liability of representative assessee) of the Income-tax Act, 2025.

Read section 304 of the 2025 Act

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

36 judgments on BharatTax turn on Section 161(1).

Judgments on Section 161(1)

South Asian Regional Apex Fund, Mumbai vs. Income Tax Officer -19(3)(4), Mumbai

ITA 670/MUM/2025[2010-11]Status: DisposedITAT Mumbai16 Jan 2026AY 2010-11

Bench: Shri Saktijit Dey & Shri Jagadish

Section 143(3)Section 161Section 161(1)Section 234B

South Asian Regional Apex Fund, Mumbai vs. Income Tax Officer -23(3)(4), Mumbai

ITA 669/MUM/2025[2012-13]Status: DisposedITAT Mumbai16 Jan 2026AY 2012-13

Bench: Shri Saktijit Dey & Shri Jagadish

Section 143(3)Section 161Section 161(1)Section 234B

Green Maiden A 2013, Mumbai vs. The Assistant Commissioner of Income Tax International Tax Circle 2(3)(2), Mumbai

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

ITA 1986/MUM/2025[2019-20]Status: DisposedITAT Mumbai21 Jul 2025AY 2019-20

Bench: Shri Vikram Singh Yadavshri Sandeep Singh Karhail

For Appellant: Ms. Hirali Desai/ Shri Hardik Nirmal/ MsFor Respondent: Shri Krishna Kumar, Sr.DR
Section 144C(13)Section 144C(5)Section 147Section 153Section 61Section 63

Shrikant Herwade Family Trust, Kolhapur vs. Income Tax Officer Ward 2(1), Kolhapur

In the result, all the appeals of the assessee are allowed for statistical purposes

ITA 1452/PUN/2025[2015-16]Status: DisposedITAT Pune09 Jul 2025AY 2015-16

Bench: Dr.Manish Borad

For Appellant: Shri Vaibhav ChauguleFor Respondent: Shri Deepak Kumar Kedia
Section 154Section 161(1)Section 250

Shrikant Herwade Family Trust, Kolhapur vs. Income Tax Officer Ward(2)(1), Kolhapur

In the result, all the appeals of the assessee are allowed for statistical purposes

ITA 1451/PUN/2025[2014-15]Status: DisposedITAT Pune09 Jul 2025AY 2014-15

Bench: Dr.Manish Borad

For Appellant: Shri Vaibhav ChauguleFor Respondent: Shri Deepak Kumar Kedia
Section 154Section 161(1)Section 250

Shrikant Herwade Family Trust, Kolhapur vs. Income Tax Officer, Ward(2)(1), Kolhapur

In the result, all the appeals of the assessee are allowed

ITA 1450/PUN/2025[2012-13]Status: DisposedITAT Pune09 Jul 2025AY 2012-13

Bench: Dr. Manish Boradआयकर अपील सं. / Ita Nos.1449 To 1452/Pun/2025

Section 154Section 161(1)Section 250

Shrikant Herwade Family Trust, Kolhapur vs. Income Tax Officer Ward(2)(1), Kolhapur

In the result, all the appeals of the assessee are allowed for statistical purposes

ITA 1449/PUN/2025[2011-12]Status: DisposedITAT Pune09 Jul 2025AY 2011-12

Bench: Dr.Manish Borad

For Appellant: Shri Vaibhav ChauguleFor Respondent: Shri Deepak Kumar Kedia
Section 154Section 161(1)Section 250

Jamshed R Bilimoria, Mumbai vs. Income Tax Officer Range 19(1)(5), Mumbai

In the result, both the appeals of the assessee are allowed

ITA 6252/MUM/2024[2021-22]Status: DisposedITAT Mumbai30 Apr 2025AY 2021-22

Bench: Smt. Beena Pillai & Smt. Renu Jauhriआयकर अपील सं./Ita No. 6252/Mum/2024 (निर्धारण वर्ा / Assessment Year :2021-22) आयकर अपील सं./Ita No. 6251/Mum/2024 (निर्धारण वर्ा / Assessment Year :2022-23) Jameshed R. Bilimoria V/S. Ito-19(1)(5), Mumbai C/O Kalyaniwalla & Mistry बिधम Room No. 602, 6Th Floor, Llp, 2Nd Floor, Esplande Piramal Chambers, House, 29 Hazrimal Lalbaug, Mumbai-400012 Somani Marg, Fort, Mumbai-400001 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aappb8124R Appellant/अपीलधर्थी .. Respondent/प्रनिवधदी निर्ााररती की ओर से /Assessee By: Shri Amey Wagle/ Ms. Aruna Iyer रधजस्व की ओर से /Revenue By: Ms. Kavitha Kaushik

For Appellant: Shri Amey Wagle/ Ms. Aruna IyerFor Respondent: Ms. Kavitha Kaushik
Section 143(1)Section 154Section 161(1)Section 199Section 250

Jamshed R Bilimoria, Mumbai vs. Income Tax Officer Range 19(1)(5), Mumbai

In the result, both the appeals of the assessee are allowed

ITA 6251/MUM/2024[2022-23]Status: DisposedITAT Mumbai30 Apr 2025AY 2022-23

Bench: Smt. Beena Pillai & Smt. Renu Jauhriआयकर अपील सं./Ita No. 6252/Mum/2024 (निर्धारण वर्ा / Assessment Year :2021-22) आयकर अपील सं./Ita No. 6251/Mum/2024 (निर्धारण वर्ा / Assessment Year :2022-23) Jameshed R. Bilimoria V/S. Ito-19(1)(5), Mumbai C/O Kalyaniwalla & Mistry बिधम Room No. 602, 6Th Floor, Llp, 2Nd Floor, Esplande Piramal Chambers, House, 29 Hazrimal Lalbaug, Mumbai-400012 Somani Marg, Fort, Mumbai-400001 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aappb8124R Appellant/अपीलधर्थी .. Respondent/प्रनिवधदी निर्ााररती की ओर से /Assessee By: Shri Amey Wagle/ Ms. Aruna Iyer रधजस्व की ओर से /Revenue By: Ms. Kavitha Kaushik

For Appellant: Shri Amey Wagle/ Ms. Aruna IyerFor Respondent: Ms. Kavitha Kaushik
Section 143(1)Section 154Section 161(1)Section 199Section 250

Jamshed R Bilimoria, Mumbai vs. ITO-19(1)(5), Mumbai

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

ITA 6066/MUM/2024[2023-24]Status: DisposedITAT Mumbai21 Feb 2025AY 2023-24

Bench: Shri Om Prakash Kant () & Shri Raj Kumar Chauhan () Assessment Year: 2023-24 Jamshed R Bilimoria, Ito Range 19(1)(5), C/O Kalyaniwalla & Mistry Llp Room No. 602, 6Th Floor Piramal Vs. 2Nd Floor, Esplanade House 29 Chambers Lalbaug, Hazarimal Somani Marg, Fort, Mumbai-400012. Mumbai-400001. Pan No. Aappb 8124 R Appellant Respondent

For Appellant: Mr. M M GolvalaFor Respondent: Ms. Kanupriya Damor, Sr. DR
Section 161(1)Section 199

Subhash E. Dhargave, Mumbai vs. Milestone Real Estate Funds, Mumbai

In the result, the appeal of the Revenue is dismissed

ITA 59/MUM/2024[2016-17]Status: DisposedITAT Mumbai27 Sept 2024AY 2016-17

Bench: Shri Anikesh Banerjee, Jm & Ms Padmavathy S, Am

Section 10Section 10(35)

Miss Snehi Siddharth Patel Family Trust, Market Yard Sangli vs. ITO 1(2) Pune, Aakar Bhavan Sangli

In the result, the appeal filed by the assessee stands allowed

ITA 525/PUN/2024[2021-22]Status: DisposedITAT Pune02 May 2024AY 2021-22

Bench: Shri Inturi Rama Rao & Shri Vinay Bhamore

For Appellant: Shri Pramod S. ShingteFor Respondent: Shri Manoj Tripathi
Section 143(1)Section 154Section 161(1)Section 164

Income Tax Officer-23(1)(2), Mumbai vs. Indian Corporate Loan Securities Trust 2008 Series 14, Mumbai

In the result, Revenue's appeal for A

ITA 4789/MUM/2017[2010-11]Status: DisposedITAT Mumbai29 Jan 2020AY 2010-11

Bench: Shri M.Balaganesh, Am & Shri Ravish Sood, Jm The Ito-23(1)(2) Vs. M/S. Indian Corporate Loan Room No.18 Securities Trust 2008 Matru Mandir Series 14 Grant Road Il & Fs Financial Centre Mumbai – 400 007 Plot No.C-22, G Block 3Rd Floor, Bandra Kurla Complex, Bandra East Mumbai – 400 051 Pan/Gir No. Aaat16786P (Appellant) .. (Respondent) The Ito-23(1)(2) Vs. M/S. Indian Corporate Loan Room No.18 Securities Trust Series Iii Matru Mandir 2009 Grant Road Il & Fs Financial Centre Mumbai – 400 007 Plot No.C-22, G Block Bandra Kurla Complex, Bandra East Mumbai – 400 051 Pan/Gir No. Aaat17440L (Appellant) .. (Respondent) The Ito-23(1)(2) Vs. M/S. Indian Corporate Loan Room No.18 Securities Trust Series Matru Mandir 2008 Series 36 Grant Road Il & Fs Financial Centre Mumbai – 400 007 Plot No.C-22, G Block Bandra Kurla Complex, Bandra East Mumbai – 400 051 Pan/Gir No. Aaat16925L (Appellant) .. (Respondent) आदेश / O R D E R Per Bench: These Appeals In Ita No.4789/Mum/2017, 4791/Mum/2017 & 4794/Mum/2017 For A.Y.2010-11 Arise Out Of The Order By The Ld. Commissioner Of Income Tax (Appeals)-32, Mumbai In Appeal No.Cit(A)- 32/It-604/23(1)(2)/2015-16, Cit(A)-32/It-48/19(3)(2)/2012-13 & Cit(A)-32/It-483/Ito-19(3)(4)/12-13 Respectively Dated 24/04/2017 (Ld. Cit(A) In Short) Against The Order Of Assessment Passed U/S.143(3) Of The Income Tax Act, 1961 (Hereinafter Referred To As Act) Dated 26/02/2016, 31/10/2012 Respectively By The Ld. Income Tax Officer – 23(1)(2) & 19(3)(2) Respectively, Mumbai (Hereinafter Referred To As Ld. Ao).

Section 10Section 143(3)Section 148Section 161Section 161(1)Section 61

Jm Financial India Fund-Scheme B, Mumbai vs. ITO Ward 17(2)(1), Mumbai

In the result this ground of appeal is allowed

ITA 277/MUM/2019[2015-16]Status: DisposedITAT Mumbai20 Aug 2019AY 2015-16

Bench: Shri G.S. Pannu, Vice- & Shri Pawan Singhjm Financial India Fund-Scheme Ito - 17(2)(1) Room No. 123-B, 1St Floor, B, 141, Maker Chambers Iii, Nariman Point, Vs. Aayakar Bhavan, M.K. Road, Mumbai-400021. Mumbai-400020. Pan: Aabtj0401F Appellant Respondent

For Appellant: Shri P.J. PardiwalaFor Respondent: Shri S.K. Poddar (CIT-DR) with Shri Nishant Samaiya (Sr. DR)
Section 10Section 10(34)Section 10(35)Section 143(3)Section 161(1)Section 1OSection 234BSection 254(1)Section 2fSection 4

ITO 23(1)(2), Mumbai vs. India Innovation Fund, Mumbai

ITA 1675/MUM/2018[2013-14]Status: DisposedITAT Mumbai03 Apr 2019AY 2013-14

Bench: Shri Ravish Sood & Shri N.K. Pradhanthe Ito-23(1)(2), M/S India Innovation Fund, Room No. 108, Matru Mandir, The Il & Fs Financial Centre, Grant Road, Vs. Plot C-22, G-Block, Bkc, Mumbai 400 007 Bandra (East), Mumbai 400 051

For Appellant: Shri Abi Rama Kartikiyen, D.RFor Respondent: S/sh. Arijit Chakravarty and Abhishek Tilak
Section 143(1)Section 143(2)Section 143(3)Section 161(1)

Income Tax Officer, Jaipur vs. Shri Sharwan Lal Meena, Jaipur

In the result, appeal of the Revenue is dismissed

ITA 320/JPR/2018[2006-07]Status: DisposedITAT Jaipur05 Jun 2018AY 2006-07

Bench: Or At The Time Of Hearing Is A Civil Liability.

For Appellant: NoneFor Respondent: Shri Shanmuga Priya (JCIT) fu/kZkfjrh dh vksj ls@
Section 159(2)(b)Section 263Section 271(1)(c)Section 54BSection 54F

ITO 23(1)(2), Mumbai vs. Itssl Loan Trust, Mumbai

ITA 1998/MUM/2016[2009-10]Status: DisposedITAT Mumbai23 May 2018AY 2009-10

Bench: Shri Saktijit Dey () & Shri N.K. Pradhan () Assessment Year: 2009-10 Itssl Loan Trust Idbi, Income Tax Officer-19(3)(2) Asian Building, Gr. Mumbai. Vs. Floor, 17, R. Kamani Marg, Ballard Estate, Mumbai-400001. Pan No. Aaati6594F Appellant Respondent Assessment Year: 2009-10 Ito-23(1)(2), Room No. Itssl Loan Trust Idbi, Asian 108, Matru Mandir, Building, Gr. Floor, 17, R. Vs. Tardeo Road, Grant Kamani Marg, Ballard Estate, Road, Mumbai-400007. Mumbai-400001. Pan No. Aaati6594F Appellant Respondent

For Appellant: Mr. Ronak Doshi, ARFor Respondent: Mr. Anoop Hiwase, DR
Section 143(2)Section 143(3)Section 234B

Itssl Loan Trust, Mumbai vs. ITO 19(3)(2), Mumbai

ITA 1406/MUM/2016[2009-10]Status: DisposedITAT Mumbai23 May 2018AY 2009-10

Bench: Shri Saktijit Dey () & Shri N.K. Pradhan () Assessment Year: 2009-10 Itssl Loan Trust Idbi, Income Tax Officer-19(3)(2) Asian Building, Gr. Mumbai. Vs. Floor, 17, R. Kamani Marg, Ballard Estate, Mumbai-400001. Pan No. Aaati6594F Appellant Respondent Assessment Year: 2009-10 Ito-23(1)(2), Room No. Itssl Loan Trust Idbi, Asian 108, Matru Mandir, Building, Gr. Floor, 17, R. Vs. Tardeo Road, Grant Kamani Marg, Ballard Estate, Road, Mumbai-400007. Mumbai-400001. Pan No. Aaati6594F Appellant Respondent

For Appellant: Mr. Ronak Doshi, ARFor Respondent: Mr. Anoop Hiwase, DR
Section 143(2)Section 143(3)Section 234B

ITO 23(2)(3), Mumbai vs. Milestone Army Nay Trust, Mumbai

In the result, the appeal by the revenue is dismissed

ITA 4958/MUM/2016[2012-13]Status: DisposedITAT Mumbai17 Apr 2018AY 2012-13

Bench: Shri C.N. Prasad, Hon'Ble & Shri N.K. Pradhan, Hon'Bleincome Tax Officer -23(2)(3) V. M/S. Milestone Army Navy Trust Room No. 110 602, Hallmark Business Plaza, 1St Matru Mandir, Tardeo, Sant Dyaneshwar Marg, Grant Road (W), Mumbai – 400 051 Mumbai – 400 007 Pan No: Aactm 0102 F

For Appellant: Shri Hitesh TrivediFor Respondent: Shri Ram Tiwari
Section 61

Shrestha Kajaria Benefit Trust, Kolkata vs. ITO, W-43(4), Kolkata

In the result, the appeal of the assessee is allowed

ITA 726/KOL/2016[2012-2013]Status: DisposedITAT Kolkata13 Oct 2017AY 2012-2013

Bench: Shri P.M. Jagtap, Am] I.T.A. No. 726/Kol/2016 Assessment Year: 2012-13 Shrestha Kajaria Benefit Trust..............................………………………Appellant 74/2, Ajc Bose Road, Suit 5E Kolkata – 700016 [Pan: Aagts2871M] Ito, Ward 73(4)...................…………………………………………………….Respondent 3, Govt. Place, Ground Floor Kolkata - 700001 Appearances By: Shri Akkal Dudhwala, Aca Appearing On Behalf Of The Assessee. Shri Arup Chatterjee, Addl. Cit Appearing On Behalf Of The Revenue. Date Of Concluding The Hearing : September 18, 2017 Date Of Pronouncing The Order : October 13 , 2017 Order This Appeal Filed By The Assessee Is Directed Against The Order Of Ld. Cit (Appeals) – 13, Kolkata Dated 22.01.2016 & The Grounds Raised Therein By The Assessee Are As Under: “1. That The Appeal Is Directed Against The Order Of Ld. Cit(A)-12, Kolkata. 2. That The Cases Is Directed Towards The Single Issue Involved About The Action Of Ld. Cit (A) To Upheld The Act Of The Ld. Ito In Applying The Maximum Marginal Rate Of Tax (At 30%) On The Trust In Spite All The Conditions Of Section 161(1) Of The Income Tax Act 1961 Are Fulfilled & The Trust Should Be Taxed As Status Of Individual. 3. That The Ld. Cit (A) Has Erred In Not Observing The Fact That The Maximum Marginal Rate Of Tax Was Applied That The Maximum Marginal Rate Of Tax Was Applied To The Assessee By The Ld. Ito By Passing Order U/S 143(1) Without Giving Reasonable Opportunity Of Being Heard To The Assessee & Charging Tax At The Maximum Marginal Rates Of Taxes.

Section 143(1)Section 161(1)Section 164Section 164(1)