14 Shree Mangal Jewels Private Limited of CIT v. Akshit Kumar

277 Taxmann 423High Court2021#17490 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,627 Indian tax judgments — from 2022 to 2025.

Sections most often in play

Section 115BBE Section 68 Section 132 Section 133A Section 139(1)Section 142(1)Section 143(2)Section 143(3)

Issues it is cited on

section 44ab addition u/s 68 section 145 section 115bb section 115b unexplained money section 115bbe double taxation section 133a unexplained cash credit section 131 genuineness of the transaction

Judgments citing 14 Shree Mangal Jewels Private Limited of CIT v. Akshit Kumar

Kiran Fine Jewellers Private Limited, Jaipur vs. Deputy Commissioner of Income Tax, Central Circle-2, Jaipur

In the result ground no 2 raised by the assessee is allowed

ITA 648/JPR/2024[2017-18]Status: DisposedITAT Jaipur25 Feb 2025AY 2017-18

Bench: DR. S. SEETHALAKSHMI (Judicial Member)

For Appellant: Sh. S. R. Sharma, CA &For Respondent: Sh. P. P. Meena, CIT-Th. V.H

Section 115BSection 143(3)Section 145(3)Section 68Section 69A

…round of appeal and the action of the Id. AO in rejecting the books has been upheld. 39 Kiran Fine Jewellers Pvt. Ltd. vs. DCIT The appellant has relied on rely on recent decision dated 17-11-2020 of Delhi High Court in case of PCIT Vs. Akshit Kumar (2021) 277 Taxmann 423 wherein it was held that where opening stock, sales and closing stock of assessee was accepted during assessment of previous year during scrutiny assessment, receipts made by assessee out of its opening stock, purchases could not be treated as unexplained income to be taxed as income from other sources. However the facts of the case of the ap…

Deputy Commissioner of Income Tax, Circle-2(2)(1), Bangalore vs. Aura Jewels, Bangalore

In the result, the cross objection filed by the assessee is dismissed

ITA 684/BANG/2023[2017-18]Status: DisposedITAT Bangalore24 Feb 2025AY 2017-18

Bench: Shri Waseem Ahmed & Shri Keshav Dubeyassessment Years : 2017-18

For Appellant: Shri Tata Krishna, AdvocateFor Respondent: Ms. Neera Malhotra, CIT (DR)

Section 143(2)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, BANGALORE BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER Assessment Years : 2017-18 The Dy. Commissioner of Income Tax, Vs. Aura Jewels, 297, 1st Block, Circle – 2(2)(1), Bangalore. Opp. to Vidya Vardhaka School, Rajajinagar, Bangalore – 560 010. PAN – AAQFA 1203 P APPELLANT RESPONDENT CO No. 9/Bang/2023 Assessment Years : 2017-18 Aura Jewels, Vs. The Income Tax Officer, 297, 1st Block, Ward – 2(2)(8), Bangalore. Opp. to Vidya Vardhaka School, Rajajinagar, Bangalore – 560 010. PAN – AAQFA 1203 P APPELLANT RESPONDENT Assessee b…

Deputy Commissioner of Income-Tax, Corporate Circle-1, Coimbatore vs. Ms Dar Paradise Pvt. Ltd., Coimbatore

In the result, appeal filed by the revenue is dismissed

ITA 1106/CHNY/2023[2017-18]Status: DisposedITAT Chennai21 Mar 2024AY 2017-18

Bench: Shri V. Durga Rao, Hon’Ble & Shri Manjunatha. G, Hon’Bleआयकर अपील सं./Ita No.: 1106/Chny/2023 िनधा"रण वष" / Assessment Year: 2017-18 Deputy Commissioner Of M/S. Dar Paradise Pvt. Ltd., Income Tax, V. 599, Raja Street, Corporate Circle -1, Coimbatore – 641 001. Coimbatore. [Pan: Aafcd-3066-P] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri. R. Clement Ramesh Kumar, Cit ""यथ" क" ओर से/Respondent By : Shri. N. Arjun Raj, Ca सुनवाई क" तारीख/Date Of Hearing : 05.03.2024 घोषणा क" तारीख/Date Of Pronouncement : 21.03.2024

For Appellant: Shri. R. Clement Ramesh Kumar, CITFor Respondent: Shri. N. Arjun Raj, CA

Section 115JSection 131Section 133(6)Section 142(1)

…आयकर अपीलीय अिधकरण, ‘सी’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, CHENNAI "ी वी दुगा" राव, "याियक सद"य एवं "ी मंजुनाथा. जी, लेखा सद"य के सम" BEFORE SHRI V. DURGA RAO, HON’BLE JUDICIAL MEMBER AND SHRI MANJUNATHA. G, HON’BLE ACCOUNTANT MEMBER आयकर अपील सं./ITA No.: 1106/Chny/2023 िनधा"रण वष" / Assessment Year: 2017-18 Deputy Commissioner of M/s. DAR Paradise Pvt. Ltd., Income Tax, v. 599, Raja Street, Corporate Circle -1, Coimbatore – 641 001. Coimbatore. [PAN: AAFCD-3066-P] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant by : Shri. R. Clement Ramesh Kumar, CIT ""यथ" क" ओ…

Arif, Shimoga vs. The Assistant Commissioner of Income Tax, Circle-1, Shimoga

In the result, the appeal filed by the assessee is partly allowed for statistical purposes

ITA 976/BANG/2022[2017-18]Status: DisposedITAT Bangalore16 Jan 2023AY 2017-18

Bench: Shri Chandra Poojarishri Arif Vs Acit, Circle - 1 Nehru Nagar, Sagar I.T. Office, No.75, 100Ft Road Shimoga 577401 Gopal Gowda Extension Pan – Adapa8762G Shimoga 577201 (Appellant) (Respondent) Assessee By: Shri Nitesh Ranjan, Ca Revenue By: Shri Ganesh R. Ghale, Standing Counsel Date Of Hearing: 16.01.2023 Date Of Pronouncement: 16.01.2023 O R D E R Per: Chandra Poojari, A.M. This Is An Appeal Filed By The Assessee Against The Order Of The Learned Cit(A),/Ncac, Delhi Dated 10.08.2022 For Ay 2017-18. 2. The Assessee Raised The Following Grounds Of Appeal: - “I The Order Of The Learned Commissioner Of Income-Tax (Appeals), National Faceless Appeal Centre("Nfac") Dated 10-Aug-2022, Passed Under Section 250 Of The Income-Tax Act, 1961 ("The Act") Insofar It Is Against The Appellant, Is Opposed To The Law, Weight Of Evidence, Facts & Circumstances Of The Appellant'S Case. Ii The Order Is Passed In Haste, Without Providing Sufficient & Reasonable Opportunity Of Being Heard. Iii The Order Is Passed Against The Principle Of Natural Justice & Thus Liable To Be Quashed. Iv The Learned Cit (Appeal) Erred By Confirming The Addition Of Rs.11,66,999/-, Even Though The Appellant Furnished Evidence In Support Of His Claim.

For Appellant: Shri Nitesh Ranjan, CAFor Respondent: Shri Ganesh R. Ghale, Standing Counsel

Section 250Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL BENGALURU (SMC) “C” BENCH, BENGALURU Before Shri Chandra Poojari, Accountant Member Shri Arif vs ACIT, Circle - 1 Nehru Nagar, Sagar I.T. Office, No.75, 100ft Road Shimoga 577401 Gopal Gowda Extension PAN – ADAPA8762G Shimoga 577201 (Appellant) (Respondent) Assessee by: Shri Nitesh Ranjan, CA Revenue by: Shri Ganesh R. Ghale, Standing Counsel Date of hearing: 16.01.2023 Date of pronouncement: 16.01.2023 O R D E R Per: Chandra Poojari, A.M. This is an appeal filed by the assessee against the order of the learned CIT(A),/NCAC, Delhi dated 10.08.2022 for AY 2017-18. 2. The asse…

Dy CIT-CC-1(1), Mumbai vs. Shree Mangal Jewels P. Ltd., Mumbai

In the result, the appeal filed by the revenue is dismissed

ITA 1408/MUM/2021[2017-18]Status: DisposedITAT Mumbai11 Oct 2022AY 2017-18

Section 131Section 133ASection 68

…THE INCOME TAX APPELLATE TRIBUNAL “B” Bench, Mumbai Shri B.R. Baskaran (AM) & Smt. Kavitha Rajagopal (JM) I.T.A. No. 1408/Mum/2021 (A.Y. 2017-18) Vs. Shree Mangal Jewels DCIT, CC-1(1) 903, 9th Floor Private Limited Pratishtha Bhavan Shop No. 201, 2nd M.K. Road Floor, Chintamani Old CGO Bldg Annexe Arcade, Dhanji Street Mumbai-400 020. Mumbai-400 003. PAN : AAOCS8954B (Appellant) (Respondent) Assessee by Shri R.S. Khandelwal Department by Shri Chetan M. Kacha Date of Hearing 13.07.2022 Date of Pronouncement 11.10.2022 O R D E R Per B.R.Baskaran (AM) :- The Revenue has filed this appeal challenging the orde…