Section 245D of the Income Tax Act

The decision most relied on for Section 245D is Commissioner v. Maruti Fabrics (47 Taxmann.com 297), cited in 9 of the 104 judgments on BharatTax that turn on this section.

Leading authorities on Section 245D

Commissioner v. Maruti Fabrics
47 Taxmann.com 297 · Reported
9
citing judgments
Omaxe Ltd. v. DCIT
364 ITR 223 · 2014 · High Court
8
citing judgments

Judgments on Section 245D

Princy Josekutty, Ernakulam vs. Assistant Commissioner of Income Tax, Central Circle - I, Ernakulam

In the result, the appeal is Dismissed

ITA 620/COCH/2023[2014-15]Status: DisposedITAT Cochin23 Oct 2024AY 2014-15

Bench: Shri Satbeer Singh Godara & Shri Amarjit Singh

For Appellant: Smt. Divya Ravindran, AdvocateFor Respondent: Smt. V. Swarnalatha, Sr. D.R
Section 132Section 148Section 245D(1)Section 250

Princy Josekutty, Ernakulam vs. Assistant Commissioner of Income Tax, Central Circle - I, Ernakulam

In the result, the appeal is Dismissed

ITA 619/COCH/2023[2013-14]Status: DisposedITAT Cochin23 Oct 2024AY 2013-14

Bench: Shri Satbeer Singh Godara & Shri Amarjit Singh

For Appellant: Smt. Divya Ravindran, AdvocateFor Respondent: Smt. V. Swarnalatha, Sr. D.R
Section 132Section 148Section 245D(1)Section 250

Princy Josekutty, Ernakulam vs. Assistant Commissioner of Income Tax, Central Circle - I, Ernakulam

In the result, the appeal is Dismissed

ITA 618/COCH/2023[2012-13]Status: DisposedITAT Cochin23 Oct 2024AY 2012-13

Bench: Shri Satbeer Singh Godara & Shri Amarjit Singh

For Appellant: Smt. Divya Ravindran, AdvocateFor Respondent: Smt. V. Swarnalatha, Sr. D.R
Section 132Section 148Section 245D(1)Section 250

Piem Hotels Limited, Mumbai vs. The Assistant Commissioner of Income Tax, Circle 3(2)(2), Mumbai

ITA 4407/MUM/2023[2014-15]Status: DisposedITAT Mumbai27 May 2024AY 2014-15

Bench: Shri. Prashant Maharshi & Shri. Raj Kumar Chauhan

Section 115Section 143(3)Section 154Section 244Section 244ASection 250

Shri Bhawarlal Jain, Chennai vs. DCIT, Central Circle - II (5), Chennai

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

ITSSA 3/CHNY/2019[Bl period]Status: DisposedITAT Chennai08 Mar 2024

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwalआयकर अपीलसं./It(Ss)A No.: 03/Chny/2019 िनधा"रण वष"/Assessment Year: Block Period 01.04.1995 To 28.12.2001 Shri Bhawarlal Jain, The Dcit, Flat No.4A, 68, Vs. Central Circle – Ii(5), Purasawalkam High Road, Chennai. Chennai – 600 007. Pan: Aahpj 1632N (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri G. Baskar, Advocate ""यथ" क" ओर से/Respondent By : Shri Nilay Baran Som, Cit सुनवाई क" तारीख/Date Of Hearing : 05.03.2024 घोषणा क" तारीख/Date Of Pronouncement : 08.03.2024 आदेश /O R D E R Per Mahavir Singh:

For Appellant: Shri G. Baskar, AdvocateFor Respondent: Shri Nilay Baran Som, CIT
Section 132Section 153BSection 158BSection 245Section 245CSection 245D(4)Section 263

Hema Kanwar Narendra Singh Rathod, Jaipur vs. DCIT, Central Circle-2, Jaipur

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

ITA 159/JPR/2022[2015-16]Status: DisposedITAT Jaipur07 Nov 2023AY 2015-16

Bench: HON’BLE SHRI SANDEEP GOSAIN, JM & HON’BLE SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri S.R. Sharma, CA &For Respondent: Shri Anup Singh, Addl. CIT
Section 115BSection 132Section 133ASection 139(1)Section 144Section 153ASection 245CSection 245DSection 250Section 68

Hema Kanwar Narendra Singh Rathod, Jaipur vs. DCIT, Central Circle-2, Jaipur

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

ITA 158/JPR/2022[2014-15]Status: DisposedITAT Jaipur07 Nov 2023AY 2014-15

Bench: HON’BLE SHRI SANDEEP GOSAIN, JM & HON’BLE SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri S.R. Sharma, CA &For Respondent: Shri Anup Singh, Addl. CIT
Section 115BSection 132Section 133ASection 139(1)Section 144Section 153ASection 245CSection 245DSection 250Section 68

Kotak Mahindra Bank Limited vs. Commissioner of Income Tax Bangalore

The appeal is allowed

C.A. No.-009720-009720 - 2014Supreme Court25 Sept 2023

Bench: HON'BLE MRS. JUSTICE B.V. NAGARATHNA

Section 10(15)Section 148Section 245CSection 245C(1)Section 271Section 32Section 80M

M/S. Muthoot Fincorp Ltd vs. Income Tax Settlement Commission

WP(C)/24042/2022HC Kerala03 Apr 2023

Bench: The Settlement Commission, The Petitioner Made Disclosures Under The Following Three Heads:- “(I) ' E Xcess

Section 132Section 245Section 245DSection 245D(1)

Shri. Bakul Kunverji Rajal, Mumbai vs. Asst CIT CC 3(3), Mumbai

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

ITA 7627/MUM/2019[1994-95]Status: DisposedITAT Mumbai28 Feb 2023AY 1994-95
For Appellant: Shri Haresh ShahFor Respondent: Smt. Madhumalti Ghosh (DR)
Section 132Section 147Section 245C(1)Section 245DSection 245D(1)Section 245H

Shri. Bakul Kunverji Rajal, Mumbai vs. Asst CIT CC 3(3), Mumbai

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

ITA 7626/MUM/2019[1993-94]Status: DisposedITAT Mumbai28 Feb 2023AY 1993-94
For Appellant: Shri Haresh ShahFor Respondent: Smt. Madhumalti Ghosh (DR)
Section 132Section 147Section 245C(1)Section 245DSection 245D(1)Section 245H

Shri. Bakul Kunverji Rajal, Mumbai vs. Asst CIT CC 3(3), Mumbai

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

ITA 7625/MUM/2019[1992-93]Status: DisposedITAT Mumbai28 Feb 2023AY 1992-93
For Appellant: Shri Haresh ShahFor Respondent: Smt. Madhumalti Ghosh (DR)
Section 132Section 147Section 245C(1)Section 245DSection 245D(1)Section 245H

Shri. Bakul Kunverji Rajal, Mumbai vs. Asst CIT CC 3(3), Mumbai

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

ITA 7624/MUM/2019[1991-92]Status: DisposedITAT Mumbai28 Feb 2023AY 1991-92
For Appellant: Shri Haresh ShahFor Respondent: Smt. Madhumalti Ghosh (DR)
Section 132Section 147Section 245C(1)Section 245DSection 245D(1)Section 245H

Shri. Bakul Kunverji Rajal, Mumbai vs. Asst CIT CC 3(3), Mumbai

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

ITA 7623/MUM/2019[1990-91]Status: DisposedITAT Mumbai28 Feb 2023AY 1990-91

Bench: Shri Aby T. Varkey, Jm & Shri Om Prakash Kant, Am आयकर अपील सं/ I.T.A. No.7622/Mum/2019 (निर्धारण वर्ा / Assessment Year: 1989-90) & आयकर अपील सं/ I.T.A. No.7623/Mum/2019 (निर्धारण वर्ा / Assessment Year: 1990-91) Shri Bakul Kunverji Rajal बिधम/ Acit, Cc-3(3) 116, Mulji Devsi Building, Aayakar Bhavan, Room Vs. Ground Floor, New Chinch No. 401, M. K. Road, Bunder Road, Mumbai- Mumbai-400020. 400009. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aabpr4005M (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Haresh Shah Revenue By: Smt. Madhumalti Ghosh (Dr) सुनवाई की तारीख / Date Of Hearing: 04/01/2023 घोषणा की तारीख /Date Of Pronouncement: 28/02/2023 आदेश / O R D E R Per Aby T. Varkey, Jm: The Assessee Had Preferred The Aforesaid Captioned Appeals Against The Order Of The Ld. Cit(A)-51, Mumbai Dated 13.09.2019 For Ay. 1989-90 & 1990-91. Since The Issues Involved In These Appeals Are Common, They Are Being Taken Up Together. 2. The First Ground Of The Appeal Has Not Been Pressed. Accordingly Ground No.1 Of The Appeals For Ays 1989-90 & 1990-91 Is Dismissed. 3. The Next Two Grounds Of Appeal In All The Four (4) Appeals Are Against The Addition/S Made By The Ao In The Assessment Orders Impugned Before Us, Which Are Summarized Below: -

For Appellant: Shri Haresh ShahFor Respondent: Smt. Madhumalti Ghosh (DR)
Section 132Section 132(4)Section 148Section 245C(1)Section 245DSection 245D(1)Section 245H

Shri. Bakul Kunverji Rajal, Mumbai vs. Asst CIT CC 3(3), Mumbai

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

ITA 7622/MUM/2019[1989-90]Status: DisposedITAT Mumbai28 Feb 2023AY 1989-90

Bench: Shri Aby T. Varkey, Jm & Shri Om Prakash Kant, Am आयकर अपील सं/ I.T.A. No.7622/Mum/2019 (निर्धारण वर्ा / Assessment Year: 1989-90) & आयकर अपील सं/ I.T.A. No.7623/Mum/2019 (निर्धारण वर्ा / Assessment Year: 1990-91) Shri Bakul Kunverji Rajal बिधम/ Acit, Cc-3(3) 116, Mulji Devsi Building, Aayakar Bhavan, Room Vs. Ground Floor, New Chinch No. 401, M. K. Road, Bunder Road, Mumbai- Mumbai-400020. 400009. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aabpr4005M (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Haresh Shah Revenue By: Smt. Madhumalti Ghosh (Dr) सुनवाई की तारीख / Date Of Hearing: 04/01/2023 घोषणा की तारीख /Date Of Pronouncement: 28/02/2023 आदेश / O R D E R Per Aby T. Varkey, Jm: The Assessee Had Preferred The Aforesaid Captioned Appeals Against The Order Of The Ld. Cit(A)-51, Mumbai Dated 13.09.2019 For Ay. 1989-90 & 1990-91. Since The Issues Involved In These Appeals Are Common, They Are Being Taken Up Together. 2. The First Ground Of The Appeal Has Not Been Pressed. Accordingly Ground No.1 Of The Appeals For Ays 1989-90 & 1990-91 Is Dismissed. 3. The Next Two Grounds Of Appeal In All The Four (4) Appeals Are Against The Addition/S Made By The Ao In The Assessment Orders Impugned Before Us, Which Are Summarized Below: -

For Appellant: Shri Haresh ShahFor Respondent: Smt. Madhumalti Ghosh (DR)
Section 132Section 132(4)Section 148Section 245C(1)Section 245DSection 245D(1)Section 245H

Deputy Commissioner of Income Tax, Centre-Circle-6(4), Mumbai vs. Shri Rajiv Ratan, New Delhi

In the result, the appeal of the revenue is dismissed and cross objection filed by the assessee is also dismissed

ITA 1434/MUM/2022[2011-12]Status: DisposedITAT Mumbai30 Dec 2022AY 2011-12

Bench: Shri Aby T Varkey & Shri Amarjit Singhthe Dcit, Cc -6(4), Vs. Shri Rajiv Rattan Room No. 1925, 19 Th Floor, 60, 2 Nd Floor, Vasant Marg, Air India Building, Vasant Vihar, Nariman Point, New Delhi - 110057 Mumbai – 400021 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aespr3957D Appellant .. Respondent C.O. No. 126/Mum/2022 (A.Y.2011-12) Shri Rajiv Rattan Vs. The Dcit, Cc -6(4), 60, 2 Nd Floor, Vasant Marg, Room No. 1925, 19 Th Floor, Vasant Vihar, Air India Building, New Delhi - 110057 Nariman Point, Mumbai – 400021 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aespr3957D Appellant .. Respondent Appellant By : Smt. Riddhi Mishra Respondent By : Meet Shah

For Appellant: Smt. Riddhi MishraFor Respondent: Meet Shah
Section 153CSection 245D(4)

Asstt. CIT - 1(1)(1), Mumbai vs. M/S. Global Holding Corporation P. Ltd., Mumbai

In the result, the appeal of the In the result, the appeal of the Revenue is dismissed

ITA 577/MUM/2021[2012-13]Status: DisposedITAT Mumbai22 Dec 2022AY 2012-13

Bench: Shri Om Prakash Kant () & Shri Rahul Chaudhary () Assessment Year: 2012-13 Acit-1(1)(1), M/S Global Holding 579, Aayakar Bhavan, Corporation Pvt. Ltd., Vs. M.K. Road, 201A, Janmbhoomi Chambers, Mumbai-400020. 29 Walchand Hirachand, Ballard Estate, Mumbai- 400038. Pan No. Aaacn 8301 L Appellant Respondent : Revenue By Mr. Rakesh Garg, Cit-Dr : Assessee By Mr. K. Shivaram, Sr. Adv. & Ms. Neelam Jadhav, Ar : Date Of Hearing 11/10/2022 : Date Of Pronouncement 22/12/2022

For Respondent: Revenue by Mr. Rakesh Garg, CIT-DR
Section 132Section 143(1)Section 245D(6)

Dr. P. Dayananda Pai, Bangalore vs. The Deputy Commissioner of Income Tax, Circle- 2(2), Bangalore

In the result, appeal of the Assessee is partly allowed for statistical purpose

ITA 150/BANG/2020[2005-06]Status: DisposedITAT Bangalore26 Jul 2022AY 2005-06

Bench: Shri N. V. Vasudevan & Ms. Padmavathy Sassessment Year :2005-06 Dr. P Dayananda Pai, Vs. Dcit, 10/1, Lakshminarayana Complex, Circle – 2(2), Palace Road, Bengaluru. Bengaluru – 560 052. Pan : Abapp 4418 Q Appellant Respondent Assessee By : Shri. R. Ramakrishnan, Ca Revenue By : Smt. Susan Dolores George, Cit(Osd)(Itat), Bengaluru. Date Of Hearing : 19.07.2022 Date Of Pronouncement : 26.07.2022 O R D E R Per N. V. Vasudevan: This Is An Appeal By The Assessee Against The Order Dated 9.12.2019 Of Cit(A)-11, Bengaluru, Relating To Ay 2005-06. 2. The Assessee Is An Individual. He Is Also Referred To As “Pdp” In This Order. He Is In The Business Of Real Estate For Over Four Decades. He Carried On Business Of Real Estate In His Individual Capacity. From Ay 95-96 He Transferred All The Rights In Properties Under Various Agreements To A Partnership Firm “M/S.P.Dayanand Pai”, Vide Deed Of Partnership Dated 1-4-1994. In This Firm Mr.P.Dayanand Pai & His Brother Mr.P.Satish & 9 Other Individuals Were Partners. Thereafter By A Deed Of Partnership Dated 9.6.2000 The Firm “M/S.P.Dayanada Pai” Merged Its Business With Another Partnership Firm “M/S.Canara Housing Development Company” (Hereinafter Page 2 Of 39

For Appellant: Shri. R. Ramakrishnan, CAFor Respondent: Smt. Susan Dolores George, CIT(OSD)(ITAT), Bengaluru
Section 10Section 132Section 139Section 143(3)Section 147Section 148Section 149Section 151Section 153Section 153A

Dy CIT -CC-2(4), Mumbai vs. M/S. H.K. Enterprises, Mumbai

In the result, these appeals are allowed for statistical purposes

ITA 733/MUM/2021[2014-15]Status: DisposedITAT Mumbai05 Apr 2022AY 2014-15
Section 132Section 143(3)Section 153ASection 245C(1)Section 245D(1)

Late Shri Sawarmal Hisaria (Through L/H. Shri Sandeep Hisaria), Mumbai vs. Dy CIT, Circle-2(4), Mumbai

ITA 274/MUM/2021[2013-14]Status: DisposedITAT Mumbai05 Apr 2022AY 2013-14

Bench: Shri Kuldip Singh & Shri Prashant Maharishiassessment Year: 2013-14

For Appellant: Shri Dharmesh Shah, A.RFor Respondent: Shri Anil Kumar Das, D.R
Section 132Section 143(3)Section 153ASection 245C(1)Section 245D(1)