163 ITR 249 (Guj.), Asstt.CIT v. Akruti Dyeing & Printing Mills (P.)Ltd. Dy. CIT v. Adinath Industries

17 Taxmann.com 264High Court2012#7706 most cited

What is 163 ITR 249 (Guj.), Asstt.CIT v. Akruti Dyeing & Printing Mills (P.)Ltd. Dy. CIT v. Adinath Industries authority for?

If an assessee provides purchase bills, bank statements, and evidence of payment, and the Assessing Officer does not doubt the sales, additions for unexplained expenditure based solely on the inability to produce the seller are unsustainable.

14

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2017 to 2025.

Also referred to as

Asstt.CIT v. Akruti Dyeing & Printing Mills (P.)Ltd. · Dy. CIT v. Adinath Industries · 163 ITR 249 · unexplained expenditure · section 69C · section 143(3) · purchase bills · bank statements · genuineness of purchases

Sections most often in play

Section 133(6)Section 143(3)Section 69CSection 144BSection 145(3)Section 68

Issues it is cited on

unexplained expendituresection 69csection 133(6)section 143(3)nfacdocument

Judgments citing 163 ITR 249 (Guj.), Asstt.CIT v. Akruti Dyeing & Printing Mills (P.)Ltd. Dy. CIT v. Adinath Industries

Tarun Sharda Joint Commissioner of Income Tax (in Situ) Circle-I, Ludhiana vs. Sharmanji Yarns Private Limited, Ludhiana

Appeal stands dismissed

ITA 340/CHANDI/2025[2020-21]Status: DisposedITAT Chandigarh17 Nov 2025AY 2020-21

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं. / Ita No.340/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2020-21) Jcit (In Situ) M/S Sharmanji Yarns Pvt. Ltd. Circle-1 बनाम/ Village Lakhowal Road Aaykar Bhawan, Rishi Nagar Kohara, Jandiali Vs. Ludhiana – 141001 Ludhiana - 141112 "ायीलेखासं./जीआइआरसं./Pan/Gir No. Aahcs-6629-R (अपीलाथ"/Appellant) : (""थ" / Respondent) & 2. आयकर अपील सं. / Ita No.331/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2020-21) M/S Sharmanji Yarns Pvt. Ltd. Dcit-Circle-1 बनाम/ Village Lakhowal Road Aaykar Bhawan, Rishi Nagar Kohara, Jandiali Ludhiana – 141001 Vs. Ludhiana - 141112 "ायीलेखासं./जीआइआरसं./Pan/Gir No. Aahcs-6629-R (अपीलाथ"/Appellant) : (""थ" / Respondent) Assessee By : Shri Tej Mohan Singh (Advocate) – Ld. Ar Revenue By : Smt. Kusum Bansal (Cit)(Virtual) – Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 08-10-2025 घोषणाकीतारीख /Date Of Pronouncement : 17/11/2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1.1 Aforesaid Cross-Appeals For Assessment Year (Ay) 2020-21 Arises Out Of An Order Of Learned Commissioner Of Income Tax (Appeals)

For Appellant: Shri Tej Mohan Singh (Advocate) – Ld. ARFor Respondent: Smt. Kusum Bansal (CIT)(Virtual) – Ld. DR
Section 143(3)

…ills, confirmed copy of accounts and the fact of payment through cheques & VAT Registration of the sellers & their Income Tax Return, would not be sustainable. Similar is the decision of Hon’ble Rajasthan High Court in the case of Precious Jewels Corporation (17 Taxmann.com 264) confirming the orders of lower appellate authorities in deleting similar additions. The Chandigarh Tribunal in the case of Prime Steel Industries (P.) Ltd. vs. DCIT (174 taxmann.com 547), on similar facts, deleted the full disallowance as made by Ld. AO on account of alleged bogus purchases. The bench referred to various judicial decision…

Sharmanji Yarns Private Limited, Ludhiana vs. Deputy Commissioner of Income Tax, Circle -1, Ludhiana

Appeal stands dismissed

ITA 331/CHANDI/2025[2020-21]Status: DisposedITAT Chandigarh17 Nov 2025AY 2020-21

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं. / Ita No.340/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2020-21) Jcit (In Situ) M/S Sharmanji Yarns Pvt. Ltd. Circle-1 बनाम/ Village Lakhowal Road Aaykar Bhawan, Rishi Nagar Kohara, Jandiali Vs. Ludhiana – 141001 Ludhiana - 141112 "ायीलेखासं./जीआइआरसं./Pan/Gir No. Aahcs-6629-R (अपीलाथ"/Appellant) : (""थ" / Respondent) & 2. आयकर अपील सं. / Ita No.331/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2020-21) M/S Sharmanji Yarns Pvt. Ltd. Dcit-Circle-1 बनाम/ Village Lakhowal Road Aaykar Bhawan, Rishi Nagar Kohara, Jandiali Ludhiana – 141001 Vs. Ludhiana - 141112 "ायीलेखासं./जीआइआरसं./Pan/Gir No. Aahcs-6629-R (अपीलाथ"/Appellant) : (""थ" / Respondent) Assessee By : Shri Tej Mohan Singh (Advocate) – Ld. Ar Revenue By : Smt. Kusum Bansal (Cit)(Virtual) – Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 08-10-2025 घोषणाकीतारीख /Date Of Pronouncement : 17/11/2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1.1 Aforesaid Cross-Appeals For Assessment Year (Ay) 2020-21 Arises Out Of An Order Of Learned Commissioner Of Income Tax (Appeals)

For Appellant: Shri Tej Mohan Singh (Advocate) – Ld. ARFor Respondent: Smt. Kusum Bansal (CIT)(Virtual) – Ld. DR
Section 143(3)

…ills, confirmed copy of accounts and the fact of payment through cheques & VAT Registration of the sellers & their Income Tax Return, would not be sustainable. Similar is the decision of Hon’ble Rajasthan High Court in the case of Precious Jewels Corporation (17 Taxmann.com 264) confirming the orders of lower appellate authorities in deleting similar additions. The Chandigarh Tribunal in the case of Prime Steel Industries (P.) Ltd. vs. DCIT (174 taxmann.com 547), on similar facts, deleted the full disallowance as made by Ld. AO on account of alleged bogus purchases. The bench referred to various judicial decision…

Smt. Reeta Goel, Muzaffarnagar vs. Income Tax Officer, Ward-2(4), Muzaffarnagar

ITA 4258/DEL/2024[2021-22]Status: DisposedITAT Delhi25 Sept 2025AY 2021-22

Bench: Shri Satbeer Singh Godara & Shri Naveen Chandraassessment Year: 2021-22

Section 133(6)Section 143(3)Section 69C

…1 Smt. Reeta Goel IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’ NEW DELHI BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI NAVEEN CHANDRA, ACCOUNTANT MEMBER Assessment Year: 2021-22 Income Tax Officer, Vs Reeta Goel, Muzaffarnagar. Near Arihant Lane Meerut Road Muzaffarnagar-251002 PAN: ACTPG 3961 F APPELLANT RESPONDENT AND Assessment Year: 2021-22 Reeta Goel, Vs Income Tax Officer, Near Arihant Lane Meerut Road Muzaffarnagar. Muzaffarnagar-251002 PAN: ACTPG 3961 F APPELLANT RESPONDENT Assessee represented by Shri Ankit Gupta, Adv. Department represented by Sh. Jitender Singh, CIT (DR) Date…

Income Tax Officer, Muzaffarnagar vs. Reeta Goel, Muzaffarnagar

ITA 4094/DEL/2024[2021-22]Status: DisposedITAT Delhi25 Sept 2025AY 2021-22

Bench: Shri Satbeer Singh Godara & Shri Naveen Chandraassessment Year: 2021-22

Section 133(6)Section 143(3)Section 69C

…1 Smt. Reeta Goel IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’ NEW DELHI BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI NAVEEN CHANDRA, ACCOUNTANT MEMBER Assessment Year: 2021-22 Income Tax Officer, Vs Reeta Goel, Muzaffarnagar. Near Arihant Lane Meerut Road Muzaffarnagar-251002 PAN: ACTPG 3961 F APPELLANT RESPONDENT AND Assessment Year: 2021-22 Reeta Goel, Vs Income Tax Officer, Near Arihant Lane Meerut Road Muzaffarnagar. Muzaffarnagar-251002 PAN: ACTPG 3961 F APPELLANT RESPONDENT Assessee represented by Shri Ankit Gupta, Adv. Department represented by Sh. Jitender Singh, CIT (DR) Date…

ACIT, New Delhi vs. M/S. Nagar Dairy Pvt. Ltd., New Delhi

In the result, Appeal of the Revenue in ITA No

ITA 5475/DEL/2015[2011-12]Status: DisposedITAT Delhi24 Nov 2022AY 2011-12

Bench: Dr. B. R. R. Kumar & Sh. Yogesh Kumar U.S.

For Respondent: “1. On the facts and in the circumstances of the case
Section 153CSection 2(22)(e)Section 271(1)(c)Section 40A(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘A’ NEW DELHI BEFORE DR. B. R. R. KUMAR, ACCOUNTANT MEMBER AND SH. YOGESH KUMAR U.S., JUDICIAL MEMBER I.T.A. No. 5474/DEL/2015 : A.Y 2010-11 ACIT Vs Nagar Dairy Pvt. Ltd. Central Circle-15, Room No. D-3/10, Paschim Marg 353, E-2, ARA Centre, Vasant Vihar, Jhandewalan Extension, New Delhi New Delhi AABCN7304C (APPELLANT) (RESPONDENT) I.T.A. No. 5475/DEL/2015 : A.Y. 2011-12 ACIT Vs Nagar Dairy Pvt. Ltd. Central Circle-15, Room No. D-3/10, Paschim Marg 353, E-2, ARA Centre, Vasant Vihar, Jhandewalan Extension, New Delhi New Delhi AABCN7304C (APPELLANT) (RES…

ACIT, New Delhi vs. M/S. Nagar Dairy Pvt. Ltd., New Delhi

In the result, Appeal of the Revenue in ITA No

ITA 5474/DEL/2015[2010-11]Status: DisposedITAT Delhi24 Nov 2022AY 2010-11

Bench: Dr. B. R. R. Kumar & Sh. Yogesh Kumar U.S.

For Respondent: “1. On the facts and in the circumstances of the case
Section 153CSection 2(22)(e)Section 271(1)(c)Section 40A(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘A’ NEW DELHI BEFORE DR. B. R. R. KUMAR, ACCOUNTANT MEMBER AND SH. YOGESH KUMAR U.S., JUDICIAL MEMBER I.T.A. No. 5474/DEL/2015 : A.Y 2010-11 ACIT Vs Nagar Dairy Pvt. Ltd. Central Circle-15, Room No. D-3/10, Paschim Marg 353, E-2, ARA Centre, Vasant Vihar, Jhandewalan Extension, New Delhi New Delhi AABCN7304C (APPELLANT) (RESPONDENT) I.T.A. No. 5475/DEL/2015 : A.Y. 2011-12 ACIT Vs Nagar Dairy Pvt. Ltd. Central Circle-15, Room No. D-3/10, Paschim Marg 353, E-2, ARA Centre, Vasant Vihar, Jhandewalan Extension, New Delhi New Delhi AABCN7304C (APPELLANT) (RES…

ITO-6(1)(1), Mumbai vs. M/S. Aeroflex Fittings Pvt. Ltd., Mumbai

In the result, appeals of the Revenue are dismissed

ITA 1686/MUM/2019[2010-11]Status: DisposedITAT Mumbai29 Sept 2020AY 2010-11

Bench: Shri C.N. Prasad, Hon'Ble

For Appellant: NoneFor Respondent: Ms. Arju Garodia
Section 143(1)Section 147

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “SMC”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER ITA NOs. 1686 & 1687/MUM/2019 (A.Ys: 2010-11 & 2011-12) Income Tax Officer – 6(1)(1) v. M/s. Aeroflex Fittings Pvt. Ltd., Room No. 503, 5th Floor 40-E, Municipal compound Aayakar Bhavan, M.K. Road K.K. Marg, Jacob circle Mumbai – 400 020 Mumbai – 400011 PAN: AAECA9448F (Appellant) (Respondent) Assessee by : None Department by : Ms. Arju Garodia Date of Hearing : 21.09.2020 Date of Pronouncement : 29.09.2020 O R D E R PER C.N. PRASAD (JM) 1. These appeals are filed by the revenue against different ord…

ITO-6(1)(1), Mumbai vs. M/S. Aeroflex Fittings Pvt. Ltd., Mumbai

In the result, appeals of the Revenue are dismissed

ITA 1687/MUM/2019[2011-12]Status: DisposedITAT Mumbai29 Sept 2020AY 2011-12

Bench: Shri C.N. Prasad, Hon'Ble

For Appellant: NoneFor Respondent: Ms. Arju Garodia
Section 143(1)Section 147

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “SMC”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER ITA NOs. 1686 & 1687/MUM/2019 (A.Ys: 2010-11 & 2011-12) Income Tax Officer – 6(1)(1) v. M/s. Aeroflex Fittings Pvt. Ltd., Room No. 503, 5th Floor 40-E, Municipal compound Aayakar Bhavan, M.K. Road K.K. Marg, Jacob circle Mumbai – 400 020 Mumbai – 400011 PAN: AAECA9448F (Appellant) (Respondent) Assessee by : None Department by : Ms. Arju Garodia Date of Hearing : 21.09.2020 Date of Pronouncement : 29.09.2020 O R D E R PER C.N. PRASAD (JM) 1. These appeals are filed by the revenue against different ord…

ITO-32(1)(5), Mumbai vs. Shri. Harish Kantilal Jain, Mumbai

In the result, appeal filed by the revenue is dismissed

ITA 471/MUM/2019[2009-10]Status: DisposedITAT Mumbai07 Feb 2020AY 2009-10

Bench: Shri Saktijit Dey & Shri G. Manjunathaito-32(1)(5) Vs. Harish Kantilal Jain Room No.203, 2Nd Floor 404, Bhakti Apartment C-11, Bandra Kurla Complex Opp. Jain Temple Bandra(E) Jambli Galli Mumbai-400 051 Borivali (West) Mumbai-400 092

Section 143(1)Section 143(3)Section 147Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC”, BENCH MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER & SHRI G. MANJUNATHA, ACCOUNTANT MEMBER ITO-32(1)(5) Vs. Harish Kantilal Jain Room No.203, 2nd Floor 404, Bhakti Apartment C-11, Bandra Kurla complex Opp. Jain Temple Bandra(E) Jambli Galli Mumbai-400 051 Borivali (West) Mumbai-400 092 PAN/GIR No.AAHPJ0490Q (Appellant) .. Respondent) Revenue by Shri Ashish Kumar, DR Assessee by None Date of Hearing 27/01/2020 Date of Pronouncement 07/02/2020 आदेश आदेश / O R D E R आदेश आदेश PER G.MANJUNATHA (A.M): This appeal filed by the revenue is directed against, the orde…

ITO-6(3)(1), Mumbai vs. Fanatic Fashion Pvt. Ltd, Mumbai

In the result, appeal of the revenue is dismissed

ITA 439/MUM/2019[2010-11]Status: DisposedITAT Mumbai28 Jan 2019AY 2010-11

Bench: Shri R.C. Sharma: A.Y : 2010-11

For Appellant: Shri Vizti KothariFor Respondent: Shri Anoop Hiwase
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “SMC”, MUMBAI BEFORE SHRI R.C. SHARMA, ACCOUNTANT MEMBER : A.Y : 2010-11 ITO-6(3)(1) vs. M/s. Fanatic Fashion Pvt.Ltd. 5th Floor, Room No.510 122, Jogani Industrial Estate Aayakar Bhavan S B Marg, Dadar (W) M.K.Road, Mumbai-400020 Mumbai – 400 028 PAN No. AAACF9297F Revenue by : Shri Anoop Hiwase Assessee by : Shri Vizti Kothari Date of Hearing : 27/01/2020 Date of Pronouncement : 28/01/2020 O R D E R PER R.C. SHARMA, ACCOUNTANT MEMBER This appeal filed by the revenue against the order of CIT(A) for the A.Y.2010-11 in the matter of order passed u/s.143(3) of t…

Tejraj Manroop Chand Tak, Mumbai vs. Income Tax Officer 18(3)(4), Mumbai

ITA 6769/MUM/2017[2011-12]Status: DisposedITAT Mumbai04 May 2018AY 2011-12

Bench: Shri R. C. Sharma, Am & Shri Sandeep Gosain, Jm आयकरअपीलसं./ I.T.A. No. 6769/Mum/2017, (निर्धारणवर्ा / Assessment Year: 2011-12)

For Appellant: Shri Vimal PunmiyaFor Respondent: Ms. N. Hemalata
Section 143(1)Section 143(2)Section 143(3)Section 148Section 234A

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHRI R. C. SHARMA, AM & SHRI SANDEEP GOSAIN, JM आयकरअपीलसं./ I.T.A. No. 6769/Mum/2017, (निर्धारणवर्ा / Assessment Year: 2011-12) Shri Tejraj Manroop Chand ITO RG 18(3)(4) Tak, Bandra Kurla Complex, बिधम/ 234-B, Agrawal Building, 1st Bandra East, Floor, Room No. 6-7, Mumbai-400 051 Vs. Thakurdwar Road, Mumbai-400 002 स्थायीलेखासं./जीआइआरसं./PAN/GIR No. ADQPT2755C (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant by : Shri Vimal Punmiya प्रत्यथीकीओरसे/Respondentby : Ms. N. Hemalata सुनवाईकीतारीख/ : 08/02/2018 Date of Hearing घोषण…

Vaishali Prakash Muni, Mumbai vs. Income Tax Officer Ward 27(3)(5), Mumbai

In the result, appeals of the assessee are allowed in part in terms indicated hereinabove

ITA 378/MUM/2018[2009-10]Status: DisposedITAT Mumbai20 Apr 2018AY 2009-10

Bench: Shri R.C.Sharma, Am & Shri Sandeep Gosain, Jm

Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC ”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI SANDEEP GOSAIN, JM ITA No.378/Mum/2018, 379/Mum/2018 & 380/Mum/2018 (Assessment Year :2009-10,2010-11 & 2011-12) Vaishali Prakash Muni Vs. ITO – 27(3)(5) Flat No.5, Plot No.4 Mumbai Satyam, 1st Floor 90 Feet Road, Nathpal Nagar Ghatkopar (E) Mumbai – 400 077 PAN/GIR No.AEXPM2537B Appellant) Respondent) .. Assessee by Shri Mehul Shah Revenue by Ms. N. Hemalatha Date of Hearing 18/04/2018 Date of Pronouncement 20/04/2018 आदेश / O R D E R PER R.C.SHARMA (A.M): These are the appeals filed by the assessee against the ord…

Hitesh H. Shah, Mumbai vs. ITO 13(2)(4), Mumbai

ITA 4756/MUM/2016[2009-10]Status: DisposedITAT Mumbai22 Mar 2018AY 2009-10

Bench: Shrir. C. Sharma, Am & Shri Sandeep Gosain, Jm आयकरअपीलसं./ I.T.A. No. 4756, 4757& 4758/Mum/2016 (निर्धारणवर्ा / Assessment Year: 2009-10, 2010-11& 2011-12)

For Appellant: Shri NeelkanthFor Respondent: Shri M. C. Omi
Section 147

…IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SHRIR. C. SHARMA, AM & SHRI SANDEEP GOSAIN, JM आयकरअपीलसं./ I.T.A. No. 4756, 4757& 4758/Mum/2016 (निर्धारणवर्ा / Assessment Year: 2009-10, 2010-11& 2011-12) Hitesh H. Shah ITO 13(2)(4) बिधम/ 8, K. M. Mehta Bldg, Room No. 477, Ahmedabad Street, Carnac AayakarBhavan, Vs. Bunder, Mumbai-400 009. Mumbai-400020. स्थायीलेखासं./जीआइआरसं./ PAN/GIR No. AADPS7257C आयकरअपीलसं./ I.T.A. No. 5585, 5586 & 5587 /Mum/2017 (निर्धारणवर्ा / Assessment Year: 2009-10, 2010-11 & 2011-12 ) ManjiramDevraj Patel ITO 19(2)(3) 238, 1st Floor, Panwala R. No. 221, 2nd floor, बिधम/…

Geolife Organics, Mumbai vs. Asst CIT 23(2), Mumbai

In the result, the appeals of all the assessees are allowed in part

ITA 3699/MUM/2016[2009-10]Status: DisposedITAT Mumbai05 May 2017AY 2009-10

Bench: Shri R.C.Sharma, Am & Shri Sandeep Gosain, Jm M/S. Geolife Organics Vs. Acit – 23(2), Mumbai- 301, Marathon Max, 400051 L.B.S.Marg, Opp. Nirmal Lifestyle, Mulund(W), Mumbai – 400 080 Pan/Gir No. Aahfg7722N Appellant) .. Respondent) Shri Vikram N. Chandan, Vs. Ito – 19(3)(5), Mumbai- Shop No.756/54, Nanubhai 400 007 Desai Road, Mumbai – 400 004 Pan/Gir No. Acypc2583N Appellant) .. Respondent) Shri Jabarsingh B Daiya, Vs. Ito – 19(2)(1), Mumbai – R.No.16, 1St Floor, Mulji 400 007 Madhavji Building, 160, C.P.Tank Road, Mumbai – 400 064 Pan/Gir No. Ahypd4454E Appellant) .. Respondent) Shri Rajendra Nemichandji Vs. Ito – 19(3)(1), Mumbai – Chandan, 38, Ground Floor, 400 007 Alankar Building, 245/247, Khetwadi Lane, S.V.P. Road, Mumbai – 400 004 Pan/Gir No. Aeypc6575L Appellant) .. Respondent) M/S. Geolife Organics, Mumbai & Others

Section 14Section 143(3)Section 145(3)Section 234BSection 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL “F”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI SANDEEP GOSAIN, JM M/s. Geolife Organics Vs. ACIT – 23(2), Mumbai- 301, Marathon Max, 400051 L.B.S.Marg, Opp. Nirmal Lifestyle, Mulund(W), Mumbai – 400 080 PAN/GIR No. AAHFG7722N Appellant) .. Respondent) Shri Vikram N. Chandan, Vs. ITO – 19(3)(5), Mumbai- Shop No.756/54, Nanubhai 400 007 Desai Road, Mumbai – 400 004 PAN/GIR No. ACYPC2583N Appellant) .. Respondent) Shri Jabarsingh B Daiya, Vs. ITO – 19(2)(1), Mumbai – R.No.16, 1st Floor, Mulji 400 007 Madhavji Building, 160, C.P.Tank Road, Mumbai – 400 064 PAN/GIR No. AHYPD4…

163 ITR 249 (Guj.), Asstt.CIT v. Akruti Dyeing & Printing Mills (P.)Ltd. Dy. CIT v. Adinath Industries (17 Taxmann.com 264) — Cited in 14 Judgments | BharatTax