(1973) 87 ITR 0349 (SC) CIT v. Daulat Ram Rawatmull

144 ITR 352High Court1983#14911 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2015 to 2024.

Judgments citing (1973) 87 ITR 0349 (SC) CIT v. Daulat Ram Rawatmull

Dayal Agro Products Ltd, Akola vs. JCIT, Akola Range, Akola

In the result, the assessee’s appeal is allowed

ITA 201/NAG/2017[2010-11]Status: DisposedITAT Nagpur16 Jul 2024AY 2010-11

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri K.P.Dewani, AdvocateFor Respondent: Shri Rajeev Benjwal, CIT DR
Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH, NAGPUR BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI K.M. ROY, ACCOUNTANT, MEMBER ITA No. 201/Nag./2017 (Assessment Year : 2010-11) Dayal Agro Products Ltd. Dayal House, New Radhakisan Plots, Akola. ……………. Appellant PAN : AABCD2713R v/s Joint Commissioner of Income Tax, Akola Range, Akola ……………. Respondent Assessee by : Shri K.P.Dewani, Advocate Revenue by : Shri Rajeev Benjwal, CIT DR. Date of Hearing – 09/07/2024 Date of Order – 16/07/2024 O R D E R PER K.M.ROY, A.M. The present appeal has been preferred by the assessee challenging the impugned orde…

Garud Credit & Holding Pvt Ltd, Kolkata vs. I.T.O WD - 9(2), Kolkata

In the result, the appeal filed by the assessee is allowed

ITA 1270/KOL/2013[2009-10]Status: DisposedITAT Kolkata01 May 2023AY 2009-10

Bench: Shri Sanjay Garg & Dr. Manish Boradi.T.A. No. 1270/Kol/2013 Assessment Year: 2009-2010 Garud Credit & Holding Pvt. Limited,.........Appellant D.J. Shah & Co., 2, Elgin Road, Kolkata-700020 [Pan: Aaacg9791P] -Vs.- Income Tax Officer,.................................Respondent Ward-9(2), Kolkata, Aayakar Bhawan, P-7, Chowringhee Square, Kolkata-700069 Appearances By: Shri Veekaas S. Sharma, Ca, Appeared On Behalf Of The Assessee Shri P.P. Barman, Addl. Cit, Appeared On Behalf Of The Revenue Date Of Concluding The Hearing : February 06, 2023 Date Of Pronouncing The Order : May 01, 2023 O R D E R

Section 133(6)Section 147Section 148Section 263Section 35DSection 68

…ITA No. 1270/KOL/2013 Assessment Year: 2009-2010 Garud Credit & Holding Pvt. Limited IN THE INCOME TAX APPELLATE TRIBUNAL, ‘B’ BENCH, KOLKATA Before Shri Sanjay Garg, Judicial Member & Dr. Manish Borad, Accountant Member I.T.A. No. 1270/KOL/2013 Assessment Year: 2009-2010 Garud Credit & Holding Pvt. Limited,.........Appellant D.J. Shah & Co., 2, Elgin Road, Kolkata-700020 [PAN: AAACG9791P] -Vs.- Income Tax Officer,.................................Respondent Ward-9(2), Kolkata, Aayakar Bhawan, P-7, Chowringhee Square, Kolkata-700069 Appearances by: Shri Veekaas S. Sharma, CA, appeared on behalf of the assessee…

Assistant Commissioner of Income Tax, Circle -1, Bharuch vs. Salya India Private Limited, Bharuch

In the result, the ground No

ITA 438/SRT/2018[2010-11]Status: DisposedITAT Surat23 Jan 2023AY 2010-11

Bench: Shri Pawan Singh & Dr Arjun Lal Sainiआ.अ.सं./Ita No.438/Srt/2018 (Ay 2010-11) (Hearing In Physical Court) Assistant Commissioner Of Salya India Pvt. Ltd. Income Tax, Circle-1, Ayan Apartment, Limda Vs Bharuch, 1St Floor, Hari Falia, At & P.O Kamboli, Kunj, Income Tax Office, Bharuch Pan No. Aalcs 7799 C Above Bank Of Baroda Building, Station Road, Bharuch अपीलाथ"/Appellant ""यथ" /Respondent

Section 133(6)Section 143(3)Section 254(1)

…),  Gaurav Triyung Singh Vs CIT (243 ITR 531- Bom),  PCIT Vs Ami Industries India Private Limited (424 ITR 219- Bom),  Sarogi Credit Corporation (103 ITR 334-Pat),  H Hastimal (49 ITR 273 Mad),  S C Ghosal ( 106 ITR 344 Cal),  Bedi & Co Private Limited (144 ITR 352 Kar) and  DCIT Vs Mahalaxmi TMT Private Limited (190 ITD 582- Pune-Trib) 24 Salya India Pvt.Ltd. 14. We have considered the rival contention of both the parties and have gone through the orders of lower authorities carefully. We have also deliberated on various case laws relied by the ld AR for the assessee. We find that the assessee while fil…

Ambereen Kabir Dharamsey, Mumbai vs. ITO 19(3)(1), Mumbai

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

ITA 5028/MUM/2012[2003-04]Status: DisposedITAT Mumbai02 Nov 2016AY 2003-04

Bench: Sri Mahavir Singh, Jm & Sri Ramit Kochar, Am Ambereen Kabir Dharmsey, Flat Vs. The Income Tax Officer, No.60, Colombia St. Domnicroad, Ward-19(3)(1), Parimal Bandra West, Mumbai 400 050 Chambers, Parel, Pan:Aabpd0647D Mumbai 400 012 .. Appellant Respondent Appellant By .. Shri Keshav B. Bhujle, Ar Respondent By .. Sri A. Ramachandran, Sr. Dr .. Date Of Hearing 17-10-2016 Date Of Pronouncement .. 02 -11- 2016 O R D E R Per Mahavir Singh, Jm:

Section 133(6)Section 143(3)Section 147Section 54Section 54FSection 68

…Receipt of sale proceeds by cheque. These evidences clearly establish the genuineness of the transactions of purchase and sale of shares. The Department has not brought any evidence to show that the transactions are not genuine. In Bedi & Co. Pvt. Ltd. Vs CIT 144 ITR 352 (Kar);confirmed by Supreme Court in CIT Vs. BEdi & Co. Pvt. Ltd.; 230 ITR 580 (SC) it is held that the burden of showing that the apparent state of affairs is not the real one was very heavy on the Department. In the instant case, mere statement of Mr. Mukesh Chokshi is not sufficient to meet this heavy burden. It may at the most be a case of sus…

ITO 21(2)(3), Mumbai vs. Vishal K Ganatra, Mumbai

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

ITA 133/MUM/2013[2007-08]Status: DisposedITAT Mumbai10 Aug 2016AY 2007-08

Bench: Shri Jason P. Boaz, Am & Shri Sandeep Gosain, Jm Income Tax Officer-21(2)(4), Shri Vishal K. Ganatra Room No.503, 5Th Floor, C-10, 3Rd 12,Mahavir Bldg. Pratyaksh Kar Bhavan, Floor, K.D. Road, Vile Bandra Kurla Complex, Parle (W), Bandra (E), Mumbai-400 056. Mumbai-400 051. Pan: Aaxpg 1027Q Appellant .. Respondent

Section 133(6)Section 143(1)Section 41(1)

…has rightly taken into consideration that the conclusion drawn by AO in the remand report itself is very hypothetical and does not show that how the asessee gained by doing so. The ld. CIT(A) while rightly relying upon the case titled Bedi and Co. Pvt. Ltd. 144 ITR 352 (Kar), Daulatram Rawatmull 87 ITR 349 (SC) has appreciated that as per the rule of 6 ITO Vs. Vishal K. Ganatra evidence the burden of showing that the apparent was not real is on the person who claims it to be so. The ld. CIT(A) has rightly taken into consideration that it was for the AO to have investigated that matter further in order to pro…

Late Sri. K.B. Khaleel, Hassan vs. ITO, Hassan

In the result, the appeals by the Assessee are dismissed

ITA 239/BANG/2011[2004-05]Status: DisposedITAT Bangalore05 Mar 2015AY 2004-05

Bench: Shri N.V. Vasudevan & Shri Jason P. Boaz

For Appellant: Shri Narendra Sharma, AdvocateFor Respondent: Shri P. Dhivahar, Jt. CIT(DR)
Section 131Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, JUDICIAL MEMBER AND SHRI JASON P. BOAZ, ACCOUNTANT MEMBER ITA No.239 & 240/Bang/2011 Assessment years : 2004-05 & 2005-06 late Shri K.B. Khaleel, Vs. The Income Tax Officer, L/R of Smt. Fahimida Khatoon, Ward II, Prop. Mubarak Rice Mill, Hassan. Harangi Office Road, Konanur, Arakulgud Taluk, Hassan District. PAN: AAHPF 9664L APPELLANT RESPONDENT Appellant by : Shri Narendra Sharma, Advocate Respondent by : Shri P. Dhivahar, Jt. CIT(DR) Date of hearing : 25.02.2015 Date of Pronouncement : 05.03.2015 O R D E R Per N.V. Va…