Section 268A of the Income Tax Act

Income-tax Act, 2025: s.373

Section 268A of the Income-tax Act, 1961 corresponds to section 373 (Filing of appeal by income-tax authority) of the Income-tax Act, 2025.

Read section 373 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 268A is Seth R. Dalmia v. CIT (110 ITR 644), cited in 40 of the 3,931 judgments on BharatTax that turn on this section.

Leading authorities on Section 268A

Seth R. Dalmia v. CIT
110 ITR 644 · 1977 · Supreme Court
40
citing judgments

An indirect connection between expenditure and income can be sufficient to establish the required nexus for deductibility under Section 57(iii). The connection need not be direct.

Krishnanand Agnihotri v. The State of Madhya Pradesh
1 SCC 816 · 1977 · Supreme Court
38
citing judgments

The burden of proving a transaction to be benami, or that the apparent owner is not the real owner, rests strictly on the party asserting it, requiring definite evidence or circumstances that reasonably infer the fact, not mere suspicion.

CIT v. H.H. Maharani Vijaykuverba Saheb of Morvi
100 ITR 67 · 1975 · High Court
27
citing judgments

The connection between an expenditure and the earning of income need not be direct; an indirect connection can establish the nexus between the expenditure incurred and the income earned for the purpose of Section 57(iii).

CIT v. Smt. Sushila Devi Khadaria
319 ITR 413 · 2009 · High Court
27
citing judgments

Expenditure is deductible under Section 57(iii) if it has a proximate and relevant connection to the earning of income, even if the income arises as a by-product of other activities.

Ajay Sharma v. Dy. CIT
30 Taxmann.com 109 · 2013 · Reported
25
citing judgments

Where no undisclosed income or incriminating material is found during a search, penalty under section 271AAB cannot be imposed. Additions based on alleged receivables from seized papers require direct material to establish undeclared income.

CIT v. Jagmohandas J. Kapadia
61 ITR 663 · 1966 · High Court
25
citing judgments

Expenditure is deductible under section 57(iii) of the Income Tax Act only if it is incurred solely for the purpose of making or earning dividend income.

DCIT v. Manish Agarwal
92 Taxmann.com 81 · 2018 · Reported
19
citing judgments

Section 271AAB of the Income-tax Act, 1961, does not mandate the imposition of penalty in every case of default; the Assessing Officer retains discretion to levy or not levy a penalty, which must be exercised judiciously considering all relevant circumstances.

CIT v. Madhukar K Inamdar HUF
318 ITR 149 · 2009 · High Court
7
citing judgments
ITO v. Palak Chinubhai Patel
137 Taxmann.com 194 · 2022 · ITAT
4
citing judgments
81 Taxmann.com 245 (Pune Trib) 2. M/s Nippon Paint India Pvt. Ltd. v. ACIT
16 Taxmann.com 352 · 2011 · High Court
3
citing judgments

Judgments on Section 268A

ITO, Bhadrak Ward, Bhadrak vs. Amruta Preetam Mohapatra, Bhadrak

In the result, the appeal of the Revenue is dismissed

ITA 243/CTK/2019[2015-16]Status: DisposedITAT Cuttack20 Aug 2019AY 2015-16

Bench: Shri Chandra Mohan Garg, Jm & Shri L.P. Sahu, Am आयकर अऩीऱ सं./Ita No.243/Ctk/2019 (नििाारण वषा / Assessment Year :2015-2016) Ito Bhadrak Ward, Vs. Amruta Preetam Mohapatra Bhadrak Kuansh, Bhadrak स्थायी ऱेखा सं./ जीआइआर सं./ Pan/Gir No. : Alxpd 0024 H (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. राजस्व की ओर से /Revenue By : Shri Subhendu Dutta, Dr यनधागररती की ओर से /Assessee By : Shri D.K.Sheth, Ar सुनवाई की तारीख / Date Of Hearing : 20/08/2019 घोषणा की तारीख/Date Of Pronouncement : 20/08/2019 आदेश / O R D E R Per Bench: This Appeal Is Filed By The Revenue Against The Order Passed By Learned Cit(A), Cuttack, Dated 23.04.2019 For The Assessment Year 2015- 2016. 2. In Order To Dispose Of The Appeals Which Are Below The Tax Limit Of Rs.50 Lacs, The List Of Such Cases Which Fall Within The Threshold Limits Prescribed By Cbdt Circular No.17/2019 Dated 8Th August, 2019 Are Pasted In The Notice Board To Ensure Earliest Possible Compliance. 3. Heard Both The Parties & Perused The Record 4. We Find That In The Present Appeals Filed By The Revenue, The Tax Effect Is Less Than Rs.50 Lakhs And, Therefore, In View Of Cbdt Circular

For Appellant: Shri D.K.Sheth, ARFor Respondent: Shri Subhendu Dutta, DR
Section 268A

Aayakar Bhawan, Shelter Chhack, Cuttack vs. Smt. Mamata Mohapatra, Bhadrak

In the result, the appeal of the Revenue is dismissed

ITA 242/CTK/2019[2015-16]Status: DisposedITAT Cuttack20 Aug 2019AY 2015-16

Bench: Shri Chandra Mohan Garg, Jm & Shri L.P. Sahu, Am आयकर अऩीऱ सं./Ita No.242/Ctk/2019 (नििाारण वषा / Assessment Year :2015-2016) Ito, Bhadrak Ward, Vs. Smt. Mamata Mohapatra, Bhadrak Kuansh, Bhadrak स्थायी ऱेखा सं./ जीआइआर सं./ Pan/Gir No. : Aqopm 9526 F (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. राजस्व की ओर से /Revenue By : Shri Subhendu Dutta, Dr यनधागररती की ओर से /Assessee By : Shri D.K.Sheth, Ar सुनवाई की तारीख / Date Of Hearing : 20/08/2019 घोषणा की तारीख/Date Of Pronouncement : 20/08/2019 आदेश / O R D E R Per Bench: This Appeal Is Filed By The Revenue Against The Order Passed By Learned Cit(A), Cuttack, Dated 23.04.2019 For The Assessment Year 2015- 2016. 2. In Order To Dispose Of The Appeals Which Are Below The Tax Limit Of Rs.50 Lacs, The List Of Such Cases Which Fall Within The Threshold Limits Prescribed By Cbdt Circular No.17/2019 Dated 8Th August, 2019 Are Pasted In The Notice Board To Ensure Earliest Possible Compliance. 3. Heard Both The Parties & Perused The Record Carefully. 4. We Find That In The Present Appeals Filed By The Revenue, The Tax Effect Is Less Than Rs.50 Lakhs And, Therefore, In View Of Cbdt Circular

For Appellant: Shri D.K.Sheth, ARFor Respondent: Shri Subhendu Dutta, DR
Section 268A

ITO, Bhadrak Ward, Bhadrak vs. Smt. Kuntala Mohapatra, Bhadrak

In the result, the appeal of the Revenue is dismissed

ITA 241/CTK/2019[2015-16]Status: DisposedITAT Cuttack20 Aug 2019AY 2015-16

Bench: Shri Chandra Mohan Garg, Jm & Shri L.P. Sahu, Am आयकर अऩीऱ सं./Ita No.241/Ctk/2019 (नििाारण वषा / Assessment Year :2015-2016) Ito, Bhadrak Ward, Vs. Smt. Kuntala Mohapatra, Bhadrak Kuansh, Bhadrak स्थायी ऱेखा सं./ जीआइआर सं./ Pan/Gir No. : Abkpm 8238 R (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. राजस्व की ओर से /Revenue By : Shri Subhendu Dutta, Dr यनधागररती की ओर से /Assessee By : Shri D.K.Sheth, Ar सुनवाई की तारीख / Date Of Hearing : 20/08/2019 घोषणा की तारीख/Date Of Pronouncement : 20/08/2019 आदेश / O R D E R Per Bench: This Appeal Is Filed By The Revenue Against The Order Passed By Learned Cit(A), Cuttack, Dated 24.04.2019 For The Assessment Year 2015- 2016. 2. In Order To Dispose Of The Appeals Which Are Below The Tax Limit Of Rs.50 Lacs, The List Of Such Cases Which Fall Within The Threshold Limits Prescribed By Cbdt Circular No.17/2019 Dated 8Th August, 2019 Are Pasted In The Notice Board To Ensure Earliest Possible Compliance. 3. Heard Both The Parties & Perused The Record Carefully. 4. We Find That In The Present Appeals Filed By The Revenue, The Tax Effect Is Less Than Rs.50 Lakhs And, Therefore, In View Of Cbdt Circular

For Appellant: Shri D.K.Sheth, ARFor Respondent: Shri Subhendu Dutta, DR
Section 268A

ITO, Bhadrak Ward, Bhadrak vs. Kishore Kumar Mohapatra, Bhadrak

In the result, the appeal of the Revenue is dismissed

ITA 240/CTK/2019[2015-16]Status: DisposedITAT Cuttack20 Aug 2019AY 2015-16

Bench: Shri Chandra Mohan Garg, Jm & Shri L.P. Sahu, Am आयकर अऩीऱ सं./Ita No.240/Ctk/2019 (नििाारण वषा / Assessment Year :2015-2016) Ito, Bhadrak Ward, Vs. Kishore Kumar Mohapatra, Bhadrak S/O Late Padmanav Mohapatra, Kuansh, Bhadrak स्थायी ऱेखा सं./ जीआइआर सं./ Pan/Gir No. : Abkpm 8243 L (अऩीऱाथी /Appellant) .. (प्रत्यथी / Respondent) राजस्व की ओर से /Revenue By : Shri Subhendu Dutta, Dr यनधागररती की ओर से /Assessee By : Shri D.K.Sheth, Ar सुनवाई की तारीख / Date Of Hearing : 20/08/2019 घोषणा की तारीख/Date Of Pronouncement : 20/08/2019 आदेश / O R D E R Per Bench: This Appeal Is Filed By The Revenue Against The Order Passed By Learned Cit(A), Cuttack, Dated 23.04.2019 For The Assessment Year 2015- 2016. 2. In Order To Dispose Of The Appeals Which Are Below The Tax Limit Of Rs.50 Lacs, The List Of Such Cases Which Fall Within The Threshold Limits Prescribed By Cbdt Circular No.17/2019 Dated 8Th August, 2019 Are Pasted In The Notice Board To Ensure Earliest Possible Compliance. 3. Heard Both The Parties & Perused The Record Carefully.

For Appellant: Shri D.K.Sheth, ARFor Respondent: Shri Subhendu Dutta, DR
Section 268A

ACIT, Central Circle-2, Bhubaneswar vs. M/S. Rkd Construction Pvt. Ltd., Bhubaneswar

In the result, the appeal of the Revenue is dismissed

ITA 389/CTK/2018[2014-15]Status: DisposedITAT Cuttack20 Aug 2019AY 2014-15

Bench: Shri Chandra Mohan Garg, Jm & Shri L.P. Sahu, Am आयकर अऩीऱ सं./Ita No.389/Ctk/2018 (नििाारण वषा / Assessment Year :2014-2015) Acit, Central Circle-2, Vs. M/S R.K.D.Construction Bhubaneswar Pvt. Ltd., B-20, Chandaka Industrial Estate, Patia, Bhubaneswar-751024 स्थायी ऱेखा सं./ जीआइआर सं./ Pan/Gir No. : Aabcr 1816 R (अऩीऱाथी /Appellant) .. (प्रत्यथी / Respondent) राजस्व की ओर से /Revenue By : Shri Subhendu Dutta, Dr यनधागररती की ओर से /Assessee By : Shri S.C.Bhadra,Ar सुनवाई की तारीख / Date Of Hearing : 20/08/2019 घोषणा की तारीख/Date Of Pronouncement : 20/08/2019 आदेश / O R D E R Per Bench: This Appeal Is Filed By The Revenue Against The Order Passed By Learned Cit(A)-2, Bhubaneswar, Dated 13.06.2018 For The Assessment Year 2014-2015. 2. In Order To Dispose Of The Appeals Which Are Below The Tax Limit Of Rs.50 Lacs, The List Of Such Cases Which Fall Within The Threshold Limits Prescribed By Cbdt Circular No.17/2019 Dated 8Th August, 2019 Are Pasted In The Notice Board To Ensure Earliest Possible Compliance. 3. Heard Both The Parties & Perused The Record Carefully.

For Appellant: Shri S.C.Bhadra,ARFor Respondent: Shri Subhendu Dutta, DR
Section 268A

ITO, Ward-2(3), Cuttack vs. Sri Ashok Kumar Bajoria, Kolkata

In the result, the appeal of the Revenue is dismissed

ITA 345/CTK/2018[2012-13]Status: DisposedITAT Cuttack20 Aug 2019AY 2012-13

Bench: Shri Chandra Mohan Garg, Jm & Shri L.P. Sahu, Am आयकर अऩीऱ सं./Ita No.345/Ctk/2018 (नििाारण वषा / Assessment Year :2012-2013) Ito, Ward-2(3), Cuttack Vs. Sri Ashok Kumar Bajoria, Prop: M/S Harisons Industries, Hasting Chambers, 7C, Kiran Shankar Roy Road, Kolkata-700001 स्थायी ऱेखा सं./ जीआइआर सं./ Pan/Gir No. : Aavpb 6401 F (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. राजस्व की ओर से /Revenue By : Shri Subhendu Dutta, Dr यनधागररती की ओर से /Assessee By : Shri D.K.Sheth, Ar सुनवाई की तारीख / Date Of Hearing : 20/08/2019 घोषणा की तारीख/Date Of Pronouncement : 20/08/2019 आदेश / O R D E R Per Bench: This Appeal Is Filed By The Revenue Against The Order Passed By Learned Cit(A), Cuttack, Dated 29.06.2018 For The Assessment Year 2012- 2013. 2. In Order To Dispose Of The Appeals Which Are Below The Tax Limit Of Rs.50 Lacs, The List Of Such Cases Which Fall Within The Threshold Limits Prescribed By Cbdt Circular No.17/2019 Dated 8Th August, 2019 Are Pasted In The Notice Board To Ensure Earliest Possible Compliance. 3. Heard Both The Parties & Perused The Record Carefully.

For Appellant: Shri D.K.Sheth, ARFor Respondent: Shri Subhendu Dutta, DR
Section 268A

DCIT, Corporate Circle-1(1), Bhubaneswar vs. M/S. Maa Uttarayani Roller Flour Mills Pvt. Ltd., Khurda

In the result, the appeal of the Revenue is dismissed

ITA 306/CTK/2018[2014-15]Status: DisposedITAT Cuttack20 Aug 2019AY 2014-15

Bench: Shri Chandra Mohan Garg, Jm & Shri L.P. Sahu, Am आयकर अऩीऱ सं./Ita No.306/Ctk/2018 (नििाारण वषा / Assessment Year :2014-2015) Dcit, Corporate Circle-1(1), Vs. M/S Maa Uttarayani Roller Flour Mills Pvt. Ltd., Bhubaneswar At : Alkar, Po-Janla, Khurda-752054 स्थायी ऱेखा सं./ जीआइआर सं./ Pan/Gir No. : Aadcm 3182 H (अऩीऱाथी /Appellant) .. (प्रत्यथी / Respondent) राजस्व की ओर से /Revenue By : Shri Subhendu Dutta, Dr यनधागररती की ओर से /Assessee By : Shri D.K.Sheth, Ar सुनवाई की तारीख / Date Of Hearing : 20/08/2019 घोषणा की तारीख/Date Of Pronouncement : 20/08/2019 आदेश / O R D E R Per Bench: This Appeal Is Filed By The Revenue Against The Order Passed By Learned Cit(A)-1, Bhubaneswar, Dated 25.05.2018 For The Assessment Year 2014-2015. 2. In Order To Dispose Of The Appeals Which Are Below The Tax Limit Of Rs.50 Lacs, The List Of Such Cases Which Fall Within The Threshold Limits Prescribed By Cbdt Circular No.17/2019 Dated 8Th August, 2019 Are Pasted In The Notice Board To Ensure Earliest Possible Compliance. 3. Heard Both The Parties & Perused The Record Carefully.

For Appellant: Shri D.K.Sheth, ARFor Respondent: Shri Subhendu Dutta, DR
Section 268A

DCIT, Corporate Circle-1(1), Bhubaneswar vs. M/S. Mazda Concrete Products Pvt. Ltd., Hyderabad

In the result, the appeal of the Revenue is dismissed

ITA 305/CTK/2018[2010-11]Status: DisposedITAT Cuttack20 Aug 2019AY 2010-11

Bench: Shri Chandra Mohan Garg, Jm & Shri L.P. Sahu, Am आयकर अऩीऱ सं./Ita No.305/Ctk/2018 (नििाारण वषा / Assessment Year :2010-2011) Dcit, Corporate Circle-1(1), Vs. M/S Mazda Concrete Bhubaneswar Products Pvt. Ltd., 3Rd Floor, The Safe Legend, Renuka Avenue, Raj Bhavan Road, Somajiguda, Hyderabad-500082 स्थायी ऱेखा सं./ जीआइआर सं./ Pan/Gir No. : Aabcm 9883 H (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. राजस्व की ओर से /Revenue By : Shri Subhendu Dutta, Dr यनधागररती की ओर से /Assessee By : None सुनवाई की तारीख / Date Of Hearing : 20/08/2019 घोषणा की तारीख/Date Of Pronouncement : 20/08/2019 आदेश / O R D E R Per Bench: This Appeal Is Filed By The Revenue Against The Order Passed By Learned Cit(A)-1, Bhubaneswar, Dated 08.05.2018 For The Assessment Year 2010-2011. 2. In Order To Dispose Of The Appeals Which Are Below The Tax Limit Of Rs.50 Lacs, The List Of Such Cases Which Fall Within The Threshold Limits Prescribed By Cbdt Circular No.17/2019 Dated 8Th August, 2019 Are Pasted In The Notice Board To Ensure Earliest Possible Compliance. 3. None Appeared On Behalf Of The Assessee Even The Case Was Called For Hearing On Second Round. Therefore, The Bench Decided To Dispose Off

For Appellant: NoneFor Respondent: Shri Subhendu Dutta, DR
Section 268A

ITO, Ward-5(4), Bhubaneswar vs. Shri Maheswar Panda, Bhubaneswar

In the result, the appeal of the Revenue is dismissed

ITA 303/CTK/2018[2009-10]Status: DisposedITAT Cuttack20 Aug 2019AY 2009-10

Bench: Shri Chandra Mohan Garg, Jm & Shri L.P. Sahu, Am आयकर अऩीऱ सं./Ita No.303/Ctk/2018 (नििाारण वषा / Assessment Year :2009-2010) Ito, Ward-5(4), Bhubaneswar Vs. Shri Maheswar Panda, Mig-227, Phase-Ii, Kanan Vihar, Patia, Bhubaneswar-751030 स्थायी ऱेखा सं./ जीआइआर सं./ Pan/Gir No. : Adapp 6357 J (अऩीऱाथी /Appellant) .. (प्रत्यथी / Respondent) राजस्व की ओर से /Revenue By : Shri Subhendu Dutta, Dr यनधागररती की ओर से /Assessee By : Shri Sunil Mishra, Advocate सुनवाई की तारीख / Date Of Hearing : 20/08/2019 घोषणा की तारीख/Date Of Pronouncement : 20/08/2019 आदेश / O R D E R Per Bench: This Appeal Is Filed By The Revenue Against The Order Passed By Learned Cit(A)-2, Bhubaneswar, Dated 21.05.2018 For The Assessment Year 2009-2010. 2. In Order To Dispose Of The Appeals Which Are Below The Tax Limit Of Rs.50 Lacs, The List Of Such Cases Which Fall Within The Threshold Limits Prescribed By Cbdt Circular No.17/2019 Dated 8Th August, 2019 Are Pasted In The Notice Board To Ensure Earliest Possible Compliance. 3. Heard Both The Parties & Perused The Record

For Appellant: Shri Sunil Mishra, AdvocateFor Respondent: Shri Subhendu Dutta, DR
Section 268A

ACIT, Circle-2(1), Cuttack vs. M/S. Krishna Coke (India) Pvt. Ltd., Cuttack

In the result, the appeal of the Revenue is dismissed

ITA 301/CTK/2018[2014-15]Status: DisposedITAT Cuttack20 Aug 2019AY 2014-15

Bench: Shri Chandra Mohan Garg, Jm & Shri L.P. Sahu, Am आयकर अऩीऱ सं./Ita No.301/Ctk/2018 (नििाारण वषा / Assessment Year :2014-2015) Acit, Circle-2(1), Cuttack Vs. M/S Krishna Coke (India) Pvt. Ltd. Professor Para, Cuttack-753003 स्थायी ऱेखा सं./ जीआइआर सं./ Pan/Gir No. : Aacck 3728 N (अऩीऱाथी /Appellant) .. (प्रत्यथी / Respondent) राजस्व की ओर से /Revenue By : Shri Subhendu Dutta, Dr यनधागररती की ओर से /Assessee By : None सुनवाई की तारीख / Date Of Hearing : 20/08/2019 घोषणा की तारीख/Date Of Pronouncement : 20/08/2019 आदेश / O R D E R Per Bench: This Appeal Is Filed By The Revenue Against The Order Passed By Learned Cit(A), Cuttack, Dated 15.05.2018 For The Assessment Year 2014- 2015. 2. In Order To Dispose Of The Appeals Which Are Below The Tax Limit Of Rs.50 Lacs, The List Of Such Cases Which Fall Within The Threshold Limits Prescribed By Cbdt Circular No.17/2019 Dated 8Th August, 2019 Are Pasted In The Notice Board To Ensure Earliest Possible Compliance. 3. None Appeared On Behalf Of The Assessee Even The Case Was Called For Hearing On Second Round. Therefore, The Bench Decided To Dispose Off

For Appellant: NoneFor Respondent: Shri Subhendu Dutta, DR
Section 268A

ACIT, Circle-1(1), Cuttack vs. B.S.Mining Corporation Pvt. Ltd., Keonjhar

In the result, the appeal of the Revenue is dismissed

ITA 299/CTK/2018[2013-14]Status: DisposedITAT Cuttack20 Aug 2019AY 2013-14

Bench: Shri Chandra Mohan Garg, Jm & Shri L.P. Sahu, Am आयकर अऩीऱ सं./Ita No.299/Ctk/2018 (नििाारण वषा / Assessment Year :2013-2014) Acit, Circle-1(1), Cuttack Vs. M/S B.S.Mining Corporation Pvt. Ltd., Joda, Basti, Keonjhar, स्थायी ऱेखा सं./ जीआइआर सं./ Pan/Gir No. : Aadcb 5115 H (अऩीऱाथी /Appellant) .. (प्रत्यथी / Respondent) राजस्व की ओर से /Revenue By : Shri Subhendu Dutta, Dr यनधागररती की ओर से /Assessee By : None सुनवाई की तारीख / Date Of Hearing : 20/08/2019 घोषणा की तारीख/Date Of Pronouncement : 20/08/2019 आदेश / O R D E R Per Bench: This Appeal Is Filed By The Revenue Against The Order Passed By Learned Cit(A), Cuttack, Dated 17.05.2018 For The Assessment Year 2013- 2014. 2. In Order To Dispose Of The Appeals Which Are Below The Tax Limit Of Rs.50 Lacs, The List Of Such Cases Which Fall Within The Threshold Limits Prescribed By Cbdt Circular No.17/2019 Dated 8Th August, 2019 Are Pasted In The Notice Board To Ensure Earliest Possible Compliance. 3. None Appeared On Behalf Of The Assessee Even The Case Was Called For Hearing On Second Round. Therefore, The Bench Decided To Dispose Off

For Appellant: NoneFor Respondent: Shri Subhendu Dutta, DR
Section 268A

ITO, Ward-2(1), Cuttack vs. M/S. Agarwal Transport Corporation, Cuttack

In the result, the appeal of the Revenue and cross objection of the assessee both are dismissed

ITA 297/CTK/2018[2013-14]Status: DisposedITAT Cuttack20 Aug 2019AY 2013-14

Bench: Shri Chandra Mohan Garg, Jm & Shri L.P. Sahu, Am आयकर अऩीऱ सं./Ita No.297/Ctk/2018 (नििाारण वषा / Assessment Year :2013-2014) Ito Ward-2(1), Cuttack Vs. M/S Agarwal Transport Corporation, Baghamangala Lane, Mangalabag, Cuttack-753001 स्थायी ऱेखा सं./ जीआइआर सं./ Pan/Gir No. : Aaffa 2795 K (अऩीऱाथी /Appellant) .. (प्रत्यथी / Respondent) & प्रत्याऺेऩक सं./Co No.48/Ctk/2018 (नििाारण वषा / Assessment Year :2013-2014) M/S Agarwal Transport Vs. Ito Ward-2(1), Cuttack Corporation, Baghamangala Lane, Mangalabag, Cuttack-753001 स्थायी ऱेखा सं./ Pan No. : Aaffa 2795 K (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. राजस्व की ओर से /Revenue By : Shri Subhendu Dutta, Dr यनधागररती की ओर से /Assessee By : Shri D.K.Sheth,Ar सुनवाई की तारीख / Date Of Hearing : 20/08/2019 घोषणा की तारीख/Date Of Pronouncement : 20/08/2019 आदेश / O R D E R Per Bench: The Revenue Has Filed Appeal Against The Order Passed By Learned Cit(A)-I, Bhubaneswar, Dated 22.05.2018 The Assessment Year 2013- 2014. The Assessee Has Also Filed Cross Objection.

For Appellant: Shri D.K.Sheth,ARFor Respondent: Shri Subhendu Dutta, DR
Section 268A

DCIT, Rourkela Circle, Rourkela vs. M/S. Ocean Capital Market Ltd., Rourkela

In the result, the appeal of the Revenue is dismissed

ITA 249/CTK/2018[2009-10]Status: DisposedITAT Cuttack20 Aug 2019AY 2009-10

Bench: Shri Chandra Mohan Garg, Jm & Shri L.P. Sahu, Am आयकर अऩीऱ सं./Ita No.249/Ctk/2018 (नििाारण वषा / Assessment Year :2009-2010) Dcit, Rourkela Circle, Rourkela Vs. M/S Ocean Capital Market Ltd. A/6, Commercial Estate, Civil Township, Rourkela-769004 स्थायी ऱेखा सं./ जीआइआर सं./ Pan/Gir No. : Aaaco 3018 K (अऩीऱाथी /Appellant) .. (प्रत्यथी / Respondent) राजस्व की ओर से /Revenue By : Shri Subhendu Dutta, Dr यनधागररती की ओर से /Assessee By : None सुनवाई की तारीख / Date Of Hearing : 20/08/2019 घोषणा की तारीख/Date Of Pronouncement : 20/08/2019 आदेश / O R D E R Per Bench: This Appeal Is Filed By The Revenue Against The Order Passed By Learned Cit(A)-7, Kolkata, Dated 28.03.2018 For The Assessment Year 2009-2010. 2. In Order To Dispose Of The Appeals Which Are Below The Tax Limit Of Rs.50 Lacs, The List Of Such Cases Which Fall Within The Threshold Limits Prescribed By Cbdt Circular No.17/2019 Dated 8Th August, 2019 Are Pasted In The Notice Board To Ensure Earliest Possible Compliance. 3. None Appeared On Behalf Of The Assessee Even The Case Was Called For Hearing On Second Round. Therefore, The Bench Decided To Dispose Off

For Appellant: NoneFor Respondent: Shri Subhendu Dutta, DR
Section 268A

ACIT, Circle-1(1), Cuttack vs. Sri Kamlesh Kumar Jain, Jajpur

In the result, the appeal of the Revenue is dismissed

ITA 212/CTK/2018[2010-11]Status: DisposedITAT Cuttack20 Aug 2019AY 2010-11

Bench: Shri Chandra Mohan Garg, Jm & Shri L.P. Sahu, Am आयकर अऩीऱ सं./Ita No.212/Ctk/2018 (नििाारण वषा / Assessment Year :2010-2011) Acit, Circle-1, Cuttack Vs. Kamlesh Kumar Jain, Sunguda, Chandikhole, Jajpur स्थायी ऱेखा सं./ जीआइआर सं./ Pan/Gir No. : Aejpj 7984 H (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. राजस्व की ओर से /Revenue By : Shri Subhendu Dutta, Dr यनधागररती की ओर से /Assessee By : None सुनवाई की तारीख / Date Of Hearing : 20/08/2019 घोषणा की तारीख/Date Of Pronouncement : 20/08/2019 आदेश / O R D E R Per Bench: This Appeal Is Filed By The Revenue Against The Order Passed By Learned Cit(A), Cuttack, Dated 23.03.2018 For The Assessment Year 2010- 2011. 2. In Order To Dispose Of The Appeals Which Are Below The Tax Limit Of Rs.50 Lacs, The List Of Such Cases Which Fall Within The Threshold Limits Prescribed By Cbdt Circular No.17/2019 Dated 8Th August, 2019 Are Pasted In The Notice Board To Ensure Earliest Possible Compliance. 3. None Appeared On Behalf Of The Assessee Even The Case Was Called For Hearing On Second Round. Therefore, The Bench Decided To Dispose Off

For Appellant: NoneFor Respondent: Shri Subhendu Dutta, DR
Section 268A

ACIT, Circle-1(2), Bhubaneswar vs. M/S. Serajuddin & Co, Kolkata

In the result, the appeal of the Revenue is dismissed

ITA 429/CTK/2014[2010-11]Status: DisposedITAT Cuttack20 Aug 2019AY 2010-11

Bench: Shri Chandra Mohan Garg, Jm & Shri L.P. Sahu, Am आयकर अऩीऱ सं./Ita No.429/Ctk/2014 (नििाारण वषा / Assessment Year :2010-2011) Acit, Circle-1(2), Bhubaneswar Vs. M/S Serajuddin & Co. 19/A, British Indian Street, Kolkata-700069 स्थायी ऱेखा सं./ जीआइआर सं./ Pan/Gir No. : Abifs 3758 G (अऩीऱाथी /Appellant) .. (प्रत्यथी / Respondent) राजस्व की ओर से /Revenue By : Shri S.M.Keshkamat, Citdr यनधागररती की ओर से /Assessee By : Shri Sunil Mishra, Advocate सुनवाई की तारीख / Date Of Hearing : 20/08/2019 घोषणा की तारीख/Date Of Pronouncement : 20/08/2019 आदेश / O R D E R Per Bench: This Appeal Is Filed By The Revenue Against The Order Passed By Learned Cit(A)-I, Bhubaneswar, Dated 05.08.2014 For The Assessment Year 2010-2011. 2. In Order To Dispose Of The Appeals Which Are Below The Tax Limit Of Rs.50 Lacs, The List Of Such Cases Which Fall Within The Threshold Limits Prescribed By Cbdt Circular No.17/2019 Dated 8Th August, 2019 Are Pasted In The Notice Board To Ensure Earliest Possible Compliance. 3. Heard Both The Parties & Perused The Record Carefully. 4. We Find That In The Present Appeals Filed By The Revenue, The Tax Effect Is Less Than Rs.50 Lakhs And, Therefore, In View Of Cbdt Circular

For Appellant: Shri Sunil Mishra, AdvocateFor Respondent: Shri S.M.Keshkamat, CITDR
Section 268A