(1) DCIT v. Alidhara Texprop Engineers P. Ltd.

43 SOT 1Income Tax Appellate Tribunal2011#20847 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2024.

Sections most often in play

Section 142(1)Section 143(2)Section 144 Section 145(3)Section 69A

Judgments citing (1) DCIT v. Alidhara Texprop Engineers P. Ltd.

Rakesh Vyas, Jaipur vs. Income Tax Officer, Jaipur

In the result the appeal of the assessee is allowed

ITA 295/JPR/2024[2017-18]Status: DisposedITAT Jaipur18 Jun 2024AY 2017-18

Bench: DR. S. SEETHALAKSHMI (Judicial Member)

For Appellant: Sh. S. L. Poddar (Adv.)For Respondent: Sh. Rajesh Kumar Meena, (Addl. CIT)

Section 142(1)Section 143(2)Section 144Section 69A

…ourts have further held that where quantitative details have been maintained in respect of purchases and sales, there is no case for disturbing the GP rate. The following case-laws are quoted in support :- (1) DCIT Vs. Alidhara Texprop Engineers P. Ltd (2011) 43 SOT 1 (Ahmedabd) Held that when sales declared are excisable goods and sales recorded in the books of accounts are supported by various excise registers, books results cannot be rejected on the basis of any hypothetical calculations based on erroneous presumptions. (2) Amarjothi Granites (India) P Ltd Vs. ACIT ITAT, Jodhpur. 33 taxmann.com 228 Held that S…

The DCIT, Circle-4, Baroda vs. M/S. Yuvraj Industries Ltd., Baroda

In the result, appeal of the Revenue is allowed

ITA 2751/AHD/2011[2007-08]Status: DisposedITAT Ahmedabad13 Dec 2021AY 2007-08

Bench: Shri Rajpal Yadav, Vice- & Shri Pradipkumar Kedia

For Appellant: NoneFor Respondent: Shri Vijaykumar Jaiswal, CIT-

Section 41Section 41(1)

…ome Rs.3,32,38,250 Add:- As discussed in para 3.8. Rs.3.12.33,694 Total loss Rs. 20,04.556 5. On appeal, the ld.CIT(A) has deleted the addition by putting reliance upon order of the ITAT in the case of CIT Vs. Alidhara Texpro Engineers P.Ltd. reported (2011) 43 SOT 1 (Ahd); ACIT Vs. Nitin S. Garg, ITA No.169/Ahd/2009. He also put reliance upon Hon’ble Supreme Court’s decision in the case of CIT Vs. Sugauli Sugar Works P.Ltd., 102 TAXMAN 713 (SC). Thus, the finding recorded by the ld.CIT(A) in para 4.3.4 on this issue read as under: “4.3.4 When the facts of the present case is analysed in the light of these decis…

The ACIT, Circle- 1(2), Raipur (Cg) vs. M/S. Balajee Structurals (India) Pvt. Ltd., Raipur (Cg)

In the result, appeal filed by the revenue is dismissed

ITA 80/BIL/2013[2010-11]Status: DisposedITAT Raipur11 Jan 2018AY 2010-11

Bench: S/Shri N.S Saini & Pavan Kumar Gadaleassessment Year : 2010-2011

For Appellant: Abhishek Maloo Jain/P.C.Maloo, ARFor Respondent: Shri Ajit kumar Laskar, DR

Section 145(3)

…n the immediately preceding year, in scrutiny assessment, the Department has accepted the books of accounts on the basis of yield of furnace division at 76% and 93% of Rolling Mill division. In the case of Dy. CIT v. Alidhara Texpro Engineers Pvt. Ltd. (2011) 43 SOT 1 (Ahd.), it was held that where in the assessee's case all items were excisable and the A.O had not pointed out any defect in the excise registers or other records of assessee which were maintained in the same pattern as maintained in the earlier years, there was no justification on part of AO to reject book results of assessee and make addition on a…

ACIT, Circle-10, Kolkata vs. M/S Traxpo Enterprises Pvt. Ltd., Kolkata

In the result, the appeal of the revenue is allowed for statistical purposes

ITA 645/KOL/2012[2008-2009]Status: DisposedITAT Kolkata13 Apr 2016AY 2008-2009

Bench: : Shri N.V. Vasudevan & Shri M. Balaganesh

For Appellant: Shri Deepak Jain, B.Com, ld.ARFor Respondent: Shri Niraj Kumar,CIT, ld.Sr.DR

Section 143(3)Section 68

…ne , if at all, could be subjected to tax as deemed income u/s 68 of the Act. It was also argued with specific reference to the decision of the co-ordinate bench of Ahmedabad Tribunal in the case of DCIT vs Alidhara Taxpro Engineers Pvt Ltd reported in (2011) 43 SOT 1 (Ahm.) wherein it was held that neither provisions of section 68 nor provisions of section 41(1) of the Act could be applied even when the credits were old being carried forward from earlier years and the liability still continued to exist in the Balance Sheet. The assessee also tried to explain that some of 11 ITA No. 645/Kol/2012-B-AM M/s. Traxpo…