Section 166 of the Income Tax Act

The decision most relied on for Section 166 is N.V. Shanmugam & Co. v. CIT (57 ITR 321), cited in 9 of the 143 judgments on BharatTax that turn on this section.

Leading authorities on Section 166

N.V. Shanmugam & Co. v. CIT
57 ITR 321 · 1965 · Supreme Court
9
citing judgments

Judgments on Section 166

DCIT, Circle-3(1), Hyderabad vs. Indira Kamineni, Hyderabad

In the result, the appeal filed by the Revenue is allowed for statistical purposes

ITA 2445/HYD/2025[2018-19]Status: DisposedITAT Hyderabad03 Jul 2026AY 2018-19

Bench: Shri Vijay Pal Rao, Vice-A N D Shri Madhusudan Sawdiaआ.अपी.सं /Ita No. 2445/Hyd/2025 (िनधा"रण वष"/Assessment Year: 2018-19) Dy. Cit Vs. Smt.Indira Kamineni Circle 3(1) Hyderabad Hyderabad Pan: Adopk6339D (Appellant) (Respondent) राज" व "ारा/Revenue By: Shri Bala Murali Krishna Korrapati, Sr. Ar िनधा"रती "ारा/Assessee By: Ca Poorna Chander Rao सुनवाई की तारीख/Date Of Hearing: 25/06/2026 घोषणा की तारीख/Pronouncement: 03/07/2026 आदेश/Order Per Madhusudan Sawdia, A.M.:

For Appellant: CA Poorna Chander RaoFor Respondent: Shri Bala Murali Krishna
Section 139(1)Section 143(3)Section 160

Pr. Commissioner of Income Tax-3 vs. Infosys Ltd

The appeal stands dismissed

ITA/232/2024HC Karnataka29 Oct 2025

Bench: B M SHYAM PRASAD,T.M.NADAF

Section 166Section 173(1)

Punit Deora Trust, Mumbai vs. ITO, Ward, 25(3)(1), Mumbai

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

ITA 6792/MUM/2024[2019-20]Status: DisposedITAT Mumbai19 Aug 2025AY 2019-20

Bench: Shri Narender Kumar Choudhry & Shri Prabhash Shankar

For Appellant: Shri S.L. Jain, ARFor Respondent: Shri Kiran Unavekar, (Sr.DR)
Section 143(1)Section 143(1)(a)Section 161Section 24

Seema Sureka, Kolkata vs. DCIT, Central Cir-3(3), Kolkata

In the result, all the appeals of the different assessees are partly allowed

ITSSA 15/KOL/2025[2014-15]Status: DisposedITAT Kolkata02 Jul 2025AY 2014-15

Bench: Shri Rajesh Kumar&Shri Pradip Kumar Choubey] I.T.(S.S).A. No. 13 /Kol/2025 Assessment Years: 2013-14 Satyam Sureka Vs. Dcit, Central Circle-3(3), Kolkata

Section 115BSection 132Section 142(1)Section 143(2)Section 250Section 56(2)Section 68

Sudha Sureka, Kolkata vs. DCIT, Central Cir-3(3), Kolkata

In the result, all the appeals of the different assessees are partly allowed

ITSSA 14/KOL/2025[2014-15]Status: DisposedITAT Kolkata02 Jul 2025AY 2014-15

Bench: Shri Rajesh Kumar&Shri Pradip Kumar Choubey] I.T.(S.S).A. No. 13 /Kol/2025 Assessment Years: 2013-14 Satyam Sureka Vs. Dcit, Central Circle-3(3), Kolkata

Section 115BSection 132Section 142(1)Section 143(2)Section 250Section 56(2)Section 68

Satyam Sureka, Kolkata vs. DCIT, Central Cir-3(3), Kolkata

In the result, all the appeals of the different assessees are partly allowed

ITSSA 13/KOL/2025[2013-14]Status: DisposedITAT Kolkata02 Jul 2025AY 2013-14

Bench: Shri Rajesh Kumar&Shri Pradip Kumar Choubey] I.T.(S.S).A. No. 13 /Kol/2025 Assessment Years: 2013-14 Satyam Sureka Vs. Dcit, Central Circle-3(3), Kolkata

Section 115BSection 132Section 142(1)Section 143(2)Section 250Section 56(2)Section 68

Shivam Sureka, Kolkata vs. DCIT, Cen. Cir. 3(3), Kolkata

In the result, all the appeals filed by the different assessee are partly allowed

ITSSA 29/KOL/2024[2015-16]Status: DisposedITAT Kolkata16 Apr 2025AY 2015-16

Bench: Shri Rajesh Kumar&Shri Pradip Kumar Choubey] I.T.(S.S).A. Nos. 27 & 28/Kol/2024 Assessment Years: 2014-15 & 2015-16 Aakash Sureka Vs. Dcit, Central Circle-3(3), Kolkata

Section 132Section 143(2)Section 153Section 250Section 43(5)Section 56(2)Section 68

Aakash Sureka, Kolkata vs. DCIT, Cen. Cir. 3(3), Kolkata

In the result, all the appeals filed by the different assessee are partly allowed

ITSSA 28/KOL/2024[2015-16]Status: DisposedITAT Kolkata16 Apr 2025AY 2015-16

Bench: Shri Rajesh Kumar&Shri Pradip Kumar Choubey] I.T.(S.S).A. Nos. 27 & 28/Kol/2024 Assessment Years: 2014-15 & 2015-16 Aakash Sureka Vs. Dcit, Central Circle-3(3), Kolkata

Section 132Section 143(2)Section 153Section 250Section 43(5)Section 56(2)Section 68

Aakash Sureka, Kolkata vs. DCIT, Cen. Cir. 3(3), Kolkata

In the result, all the appeals filed by the different assessee are partly allowed

ITSSA 27/KOL/2024[2014-15]Status: DisposedITAT Kolkata16 Apr 2025AY 2014-15

Bench: Shri Rajesh Kumar&Shri Pradip Kumar Choubey] I.T.(S.S).A. Nos. 27 & 28/Kol/2024 Assessment Years: 2014-15 & 2015-16 Aakash Sureka Vs. Dcit, Central Circle-3(3), Kolkata

Section 132Section 143(2)Section 153Section 250Section 43(5)Section 56(2)Section 68

Principal Commissioner of Income Tax-2, Kolkata vs. Carolina Food and Industries Private Limited

Appeal is dismissed accordingly

ITAT/169/2024HC Calcutta31 Jan 2025

Bench: THE HON'BLE THE CHIEF JUSTICE T.S SIVAGNANAM,HON'BLE JUSTICE HIRANMAY BHATTACHARYYA

For Appellant: Mr. M. P.Chakraborty
Section 166

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

Punit Deora Trust, Mum vs. ITO, Ward-25(3)(1), Mumbai

In the result the appeal filed by the assessee is allowed

ITA 6249/MUM/2024[2018-19]Status: DisposedITAT Mumbai20 Jan 2025AY 2018-19

Bench: Shri Amit Shukla & Ms.Renu Jauhripunit Deora Trust, C/O Vs. Income Tax Department Mumbai – Punit International, 17, Fair Field Society, Opp. K.C. College Churchgate,Mumbai – 400020. Pan/Gir No. Aaatp1811E (Applicant) (Respondent) Assessee By Sh. S.L. Jain & Sh. Satish Jain, Revenue By Sh. Mahesh Pamnani, Sr. Dr सुनवाई की तारीख/Date Of Hearing 15.01.2025 घोषणा की तारीख/Date Of Pronouncement 20.01.2025 आदेश / Order Per: Amit Shukla, Jm: The Aforesaid Appeal Has Been Filed By The Assessee Against The Order Dated 25.10.2024 Passed By Addl./Jcit (A), Bhubaneshwar, In Relation To The Adjust Assessment Made U/S 143(1) For The Year 2018-19. 2. In Various Grounds Of Appeal, The Assessee Has Challenged Firstly, Not Granting Of Deduction U/S 24(A) To Rs.1,97,80,200/- As Claimed By The Assessee By Computing The Income From House

Section 139(9)Section 143(1)Section 143(1)(a)Section 143(3)Section 161Section 24

The George Telegraph Training Institute, Kolkata vs. D.C.I.T., Circle 29(1), Kolkata

In the result, both the appeals filed by the assessee are allowed for statistical purposes

ITA 563/KOL/2024[2016-2017]Status: DisposedITAT Kolkata17 Jan 2025AY 2016-2017

Bench: Shri Rajesh Kumar&Shri Pradip Kumar Choubey]

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

The George Telegraph Training Institute, Kolkata vs. D.C.I.T., Circle 29(1)., Kolkata

In the result, both the appeals filed by the assessee are allowed for statistical purposes

ITA 562/KOL/2024[2011-2012]Status: DisposedITAT Kolkata17 Jan 2025AY 2011-2012

Bench: Shri Rajesh Kumar&Shri Pradip Kumar Choubey]

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

Shalimar Hatcheries Limited vs. Principal Commissioner of Income Tax (Central) - 1, Kolkata

ITAT/152/2024HC Calcutta08 Jan 2025

Bench: THE HON'BLE THE CHIEF JUSTICE T.S SIVAGNANAM,HON'BLE JUSTICE HIRANMAY BHATTACHARYYA

Section 166

M/S Invorex Trading Private Limited vs. Principal Commissioner of Income Tax 1 and Ors

ITAT/173/2024HC Calcutta06 Nov 2024

Bench: THE HON'BLE THE CHIEF JUSTICE T.S SIVAGNANAM,HON'BLE JUSTICE HIRANMAY BHATTACHARYYA

Section 166Section 186Section 279

Principal Commissioner of Income Tax-1 vs. M/S Royal Jewellers

ITA/71/2024HC Rajasthan18 Oct 2024

Bench: PANKAJ BHANDARI,PRAVEER BHATNAGAR

For Appellant: Mr. Ashutosh Anand, Advocate
Section 166

Principal Commissioner of Income Tax Delhi 10 vs. Guptajee and Company

Appeals are disposed of accordingly, along with

ITA/136/2021HC Delhi06 Aug 2024

Bench: HON'BLE MR. JUSTICE RAVINDER DUDEJA,HON'BLE MR. JUSTICE YASHWANT VARMA

Section 173

Manish Goyal S/O Shri Vishnu Dutt Goyal vs. The Deputy Commissioner of Income Tax

In the result, both the appeals are allowed in part

ITA/39/2020HC Rajasthan31 Jul 2024

Bench: AVNEESH JHINGAN,ASHUTOSH KUMAR

Section 166

Principal Commissioner of Income Tax-18, Kolkata vs. Shri Vineet Kanodia

ITA/20/2022HC Calcutta03 Jul 2024

Bench: HON'BLE JUSTICE SURYA PRAKASH KESARWANI,HON'BLE JUSTICE AJAY KUMAR GUPTA

Section 166