M/S. HIND SAMACHAR LIMITED,JALANDHAR vs. THE DY. COMMISSIONER OF INCOME-TAX, JALANDHAR

ITA 567/ASR/2011Status: DisposedITAT Amritsar31 August 2026AY 2004-059 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal held that the rejection of book results was not justified as no specific defects were pointed out. The addition on account of stock was partly allowed, reducing the addition. Additions under Section 40A(3) and for prior period expenses were deleted.

What were the facts?

The assessee appealed against the CIT(A)'s order which upheld the AO's additions. The grounds of appeal included rejection of book results, addition on account of stock discrepancy, disallowance under Section 40A(3), and additions for prior period expenses.

What were the issues?

Whether the rejection of book results was justified without specific defects, and whether additions on account of stock, Section 40A(3) payments, and prior period expenses were valid.

Which sections of the Income-tax Act were involved?

Section 145,Section 40A(3),Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AMRITSAR BENCH, AMRITSAR.

Before: SH. S. RIFAUR RAHMAN & SH. UDAYAN DAS GUPTA

For Appellant: CA for Delhi Group and Sh. Sudhir Sehgal, Advocate
Hearing: 21.07.2026Pronounced: 31.08.2026

Per: Udayan Dasgupta, JM:

The appeal filed by the assessee against the order of the Ld CIT(A), Jallandhar passed u/s 250 of the Act ‘61 dated 29.09.2011, which has arisen out of the AO Range – III, Jalandhar, order dated 16/08/2007 passed u/s 143(3). Assessment Year: 2004-05 2

2.

Grounds 1 and 1(b) : In course of hearing the Ld AR of the assessee has withdrawn grounds of appeal No 1 and 1(b) ( as contained in form 36 ) and as such the same is dismissed as not pressed .

3.

Ground No 2: Rejection of book results u/s 145 without finding any defects.

4.

The Ld AR of the assessee su

The order continues below.

Read the full judgment

A free account opens 10 full judgments a month. Re-reading one you have already opened does not count again.

Create a free accountSign in

See plans and prices

The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.

More judgments on Section 145

All 1,584 judgments and leading authorities on Section 145 →

Recent GST High Court judgments

Search GST case law →