103 ITR 706 (Ori.), U.P. Hardware Store v. CIT

109 ITR 1High Court1977#14679 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2019 to 2025.

Sections most often in play

Section 142(1)Section 143(2)Section 143(3)Section 194-IASection 194LASection 28Section 40(a)(ia)Section 40A(3)

Judgments citing 103 ITR 706 (Ori.), U.P. Hardware Store v. CIT

Prahlad Das Goyal, Bhopal vs. DCIT - 1(1) Bhopal, Bhopal

Appeal is partly allowed

ITA 5/IND/2025[2016-17]Status: DisposedITAT Indore04 Aug 2025AY 2016-17

Bench: Shri B.M. Biyani & Shri Paresh M. Joshiassessment Year:2016-17 Prahlad Das Goyal, Dcit/Acit 1(1) 18, Shyamla Hills, Bhopal बनाम/ Bhopal Vs. (Assessee/Appellant) (Revenue/Respondent) Pan: Abbpg3494L Assessee By Shri S.S. Deshpande, Ar Revenue By Shri Ashish Porwal, Sr. Dr Date Of Hearing 31.07.2025 Date Of Pronouncement 04.08.2025

Section 143(2)Section 143(3)Section 194Section 40

…payments made for acquiring stock-in-trade and other materials. This is also the view taken by several High Courts. See 'Sajowanlal Jaiswal v. CIT, [1976] 103 ITR 706 Orissa; U.P. Hardware Store v. CIT, [1976] 104 ITR 664 Allahabad; Ratan Udyog v. ITO, [1977] 109 ITR 1 Allahabad; P.R. Textiles v. CIT, Kerala, [19801 121 ITR 237 Kerala; CIT, v. Kishan Chand Maheswari Dass, [1980] 121 ITR 232 P & H; Kanti Lal Purshottam and Co. v. CIT, [1985] 155 ITR 519 Raj; CIT, v. New Light Tin Mfg. Co., [1980] 121 ITR 229 P & H; Fakri Automobiles v. CIT, [1986] 160 ITR 504 Raj; Venkata Satayanarayana Timber Depot v. ITR, [1987]…

Mudit Kumar Bajaj, Ujjain vs. ITO-1(2), Ujjain

In the result, the appeal of the assessee is allowed”

ITA 550/IND/2023[2018-19]Status: HeardITAT Indore18 Jun 2024AY 2018-19

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani(Respondent/ Revenue) Pan: Aezpb2621P Assessee By Ms. Nupur Ladha & Shri Vaibhav Siroliya, Ars Revenue By Shri Ashish Porwal, Sr. Dr Date Of Hearing 13.06.2024 Date Of Pronouncement 18.06.2024 O R D E R

Section 143(1)(a)Section 154Section 40A(3)

…acted to payments made for acquiring stock-in-trade and other materials. This is also the view taken by several High Courts. - Sajowanlal Jaiswal v. CIT [1976] 103 ITR 706 (Ori.), U.P. Hardware Store v. CIT [1976] 104 ITR 664 (All.), Raton Udyog v. 1TO [1977] 109 ITR 1 (AIl), PH. Textiles v. CIT [1980] 121 ITR 237 (Ker.), CIT v. Kishan Chand Maheshwari Dass [1980] 121 ITR 232 (Punj. & Har.), Kanti Lal Purshottam & Co. v. CIT [1985] 155 ITR 519 (Raj.), CIT v. New Light Tin Mfg. Co. [1980] 121 ITR 229 (Punj. & Har.), Fakri Automobiles v. CIT [1986] 160 ITR 504 (Raj.), Venkata Satyanarayana Timber Depot v. CIT [1987…

Income Tax Officer, Ward-17(3), Hyderabad vs. Value Pharma Retail(Hyd) Private Limited, Hyderabad

Appeal is dismissed in above terms

ITA 2056/HYD/2018[2015-16]Status: DisposedITAT Hyderabad26 Aug 2021AY 2015-16

Bench: Shri S.S.Godara & Shri Laxmi Prasad Sahu

For Appellant: NONEFor Respondent: Shri R.Dipak, DR
Section 143(3)Section 40A(3)

…o payments made for acquiring stock-in-trade and other materials. This is also the view taken by several High Courts See’ Sajowanlal Jaiswal v. CIT, [1976] 103 ITR 706 Orissa; UP. Hardware Store v. CIT, [1976] 104 ITR 664 Allahabad; Ratan Udyog v. ITO, [1977] 109 ITR 1 Allahabad; P.R. Textiles v. CIT. Kerala, [19801 121ITR 237 Kerala; CIT, v. Kishan Chand Maheswari Dass. [1980] 121ITR 23! P & H; Kanti Lal Purshottam and Co. v. CIT, [1985] 155 ITR 519 Raj; CIT, v. New Light Tin Mfg. Co., [1980] 121 ITR 229 P & H; Fakri Automobiles v. CIT, [1986] 160 ITR 504 Raj; Venkata Satayanarayana Timber Depot v. ITR, [1987] 1…

M/S Vijayeta Buildcon Pvt. Ltd., Jaipur vs. Assistant Commissioner of Income Tax, Central Circle-1, Jaipur

In the result, the ground of the assessee’s appeal is allowed

ITA 980/JPR/2018[2007-08]Status: DisposedITAT Jaipur27 Oct 2020AY 2007-08
For Appellant: Sh. S. R. Sharma (CA) &For Respondent: Sh. B. K. Gupta (CIT)
Section 153ASection 253(5)Section 40A(3)

…acted to payments made for acquiring stock-in-trade and other materials. This is also the view taken by several High Courts. - Sajowanlal Jaiswal v. CIT [1976] 103 ITR 706 (Ori.), U.P. Hardware Store v. CIT [1976] 104 ITR 664 (All.), Raton Udyog v. 1TO [1977] 109 ITR 1 (AIl), PH. Textiles v. CIT [1980] 121 ITR 237 (Ker.), CIT v. Kishan Chand Maheshwari Dass [1980] 121 ITR 232 (Punj. & Har.), Kanti Lal Purshottam & Co. v. CIT [1985] 155 ITR 519 (Raj.), CIT v. New Light Tin Mfg. Co. [1980] 121 ITR 229 (Punj. & Har.), Fakri Automobiles v. CIT [1986] 160 ITR 504 (Raj.), Venkata Satyanarayana Timber Depot v. CIT [1987…

M/S. S.D. Minerals Pvt.Ltd., Surat vs. The Jt.CIT., (OSD)Circle-4, Surat

In the result, the appeal of the assessee stands allowed

ITA 554/SRT/2019[2009-10]Status: DisposedITAT Surat03 Feb 2020AY 2009-10

Bench: Shri Sandeep Gosain & Shri O.P.Meena, Accoutant Member आ.अ.सं/.I.T.A No.554/Srt/2019 िनधा"रण वष"/Assessment Year:2009-10 M/S. S.D. Minerals Pvt. Ltd., Joint Commissioner Of 3009, World Trade Centre, Income-Tax Circle –4 Ring Road Surat 395002 (Osd)Surat Pan: Aakcs 3533 K अपीलाथ" Appellant ""यथ"/Respondent

Section 133(6)Section 143(3)Section 40ASection 40A(3)

…S. D. Mineral Pvt. Ltd. v. JCIT-Circle-4 (OSD) Surat /I.T.A.No. 554/SRT/2019/A.Y. 09-10 Page 1 of 16 आयकर अपीलीय अिधकरण,सुरत "यायपीठ, सुरत IN THE INCOME TAX APPELLATE TRIBUNAL-SURAT-BENCH-SURAT BEFORE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER AND SHRI O.P.MEENA, ACCOUTANT MEMBER आ.अ.सं/.I.T.A No.554/SRT/2019 िनधा"रण वष"/Assessment Year:2009-10 M/s. S.D. Minerals Pvt. Ltd., Joint Commissioner of 3009, World Trade Centre, Income-Tax Circle –4 Ring Road Surat 395002 (OSD)Surat PAN: AAKCS 3533 K अपीलाथ" Appellant ""यथ"/Respondent Shri Ramesh Malapani, CA िनधा"रती क" ओर से /Assessee by Mrs. Anupama Singla, Sr.D.R. राज"व…

The Income Tax Officer, Amritsar vs. Sh. Shiv Raj Singh Bawa, Amritsar

In the result, the Revenue’s appeal is allowed and the assessee’s CO, dismissed

ITA 407/ASR/2016[2012-13]Status: DisposedITAT Amritsar30 Jan 2019AY 2012-13

Bench: Sh. Sanjay Arora & Sh. N. K. Choudhryi.T.A. No. 407/Asr/2016 Assessment Year: 2012-13

For Appellant: Sh. Charan Dass (D.R.)For Respondent: Sh. Tarun Bansal (Adv.)
Section 143(3)Section 40A(3)

…This is also the view taken by several High Courts. [See: (1) Sajowanlal Jaiswal vs. CIT 1976 CTR (Ori) 204 : (1976) 103 ITR 706 (Ori) : TC18R.477; (2) U.P. Hardware Store vs. CIT (1976) 104 ITR 664 (All) : (3) Ratan Udyog vs. ITO 1977 CTR (All) 134 : (1977) 109 ITR 1 (All) : (4) P.R. Textiles vs. CIT (1980) 121 ITR 237 (Ker) : (5) CIT vs. Kishan Chand Maheswari Dass (1980) 14 CTR (P&H) 90 : (1980) 121 ITR 232 (P&H) : (6) Kanti Lal Purshottam & Co. vs. CIT (1986) 53 (AY 2012-13) ITO v. Shiv Raj Singh Bawa CTR (Raj) 19 : (1985) 155 ITR 519 (Raj) : (7) CIT vs. New Light Tin Manufacturing. Co. (1980) 14 CTR (P&H)…