M/S MANIKARAN POWER LTD,KOLKATA vs. ACIT, C.C.2, RANCHI

ITA 377/RAN/2025Status: DisposedITAT Ranchi22 April 20264 pages
AI SummaryAllowed

What did the Tribunal hold?

The Tribunal followed its coordinate bench's decision in the assessee's own case. It held that the additions made by the Assessing Officer and confirmed by the CIT(A) were unsustainable.

What were the facts?

The assessee's purchase expenses were disallowed by the Assessing Officer. The assessee argued that this issue was covered by a previous ITAT decision in their own case for AY 2022-23.

What were the issues?

Whether disallowance of purchase expenses is justified when payments are made to third parties as per seller's instructions and no evidence of under-invoicing or stock variation exists.

Which sections of the Income-tax Act were involved?

Section 37,Section 68

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, RANCHI BENCH, RANCHI

Before: SHRI GEORGE MATHAN & SHRI RATNESH NANDAN SAHAY

For Appellant: Shri Devesh Poddar A.R
For Respondent: Shri Ashish Kumar Deharia, CIT-DR
Hearing: 22/04/2026Pronounced: 22/04/2026

PER: BENCH

1.

These are the appeals filed by the assessee against the separate orders of the ld. CIT(A), Patna-3, Patna all dated 24/09/2025 for the A.Y. 2020-21, 2021-22 and A.Y. 2023-24 respectively.

2.

Shri Devesh Poddar, ld. AR appeared for the assessee and Shri Ashish Kumar Deharia, ld. CIT-DR appeared for the revenue.

3.

It was submitted by the ld. AR that the main issue involved in these three appeals is with respect to disallowance of purchase expenses under Section 37 of the Income Tax Act,, 1961. It was further submitted that this issue of disallowance of purchase expenses

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 37

All 4,334 judgments and leading authorities on Section 37 →

Recent GST High Court judgments

Search GST case law →