221 ITR 239 (All) Surendra Mahan Seth v. CIT

268 ITR 381High Court2004#20320 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2025.

Sections most often in play

Section 143(2)Section 143(3)Section 147 Section 148 Section 250 Section 32(1)(iia)Section 68

Judgments citing 221 ITR 239 (All) Surendra Mahan Seth v. CIT

ESS KAY FABRICATION,GURGAON vs. ITO WARD-1(4), GURGAON

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

ITA 2924/DEL/2023[2012-13]Status: DisposedITAT Delhi16 May 2025AY 2012-13

Bench: Shri M. Balaganesh & Shri Vimal Kumarassessment Year: 2012-13

For Appellant: Shri Suraj Bhan Nain, AdvFor Respondent: Shri Rajesh Kumar Dhanesta, Sr. DR

Section 143(2)Section 143(3)Section 68

…rmissible: (i) Commissioner of Income-tax v. Metal & Metals of India [2007] 208 CTR 457 (Punj. & Har.); (ii)Commissioner of Income-tax v. Burma Electro Corpn. [2003] 126 TAXMAN 533 (Punj. & Har.) (iii) Commissioner of Income-tax v. Md. Perwez Ahmed [2004] 268 ITR 381 (PAT.) (iv) Commissioner Income-tax of V. Metachem Industries [2000] 245 ITR 160 (MP) (v) Commissioner of Income Tax - I, Patna v. Anurag Rice Mills [2017] 88 taxmann.com 420 (Patna) (vi)Nova Medicare v. Income-tax Officer [2023] 150 taxmann.com 363 (Telangana) (vii)Principal Commissioner of Income-tax-4 v. Vaishnodevi Refoils & Solvex [2018]…

V.L JEWELLERS,DELHI vs. CIRCLE-49(1), DELHI

In the result, appeal of the assessee is allowed

ITA 836/DEL/2022[2017-18]Status: DisposedITAT Delhi24 Mar 2023AY 2017-18

Bench: Shri G.S. Pannu, Hon’Ble & Shri Challa Nagendra Prasadआ.अ.सं/.I.T.A No.836/Del/2022 िनधा"रणवष"/Assessment Year:2017-18 बनाम V.L. Jewellers, Pr. Commissioner Of 2775, 1St Floor, Gali No. 20-21, Vs. Income Tax, Beadon Pura, Karol Bagh, Circle 49(1), New Delhi. Room No. 1202, 12, Civic Centre, Minto Road, New Delhi. Pan No. Aadfv7989A अपीलाथ" Appellant ""यथ"/Respondent

Section 142(1)Section 143(1)Section 143(3)Section 263

…53 Taxman 135 (Guj) Pr. CIT v. Vaishnodevi Refoils & Solvex viii) 141 UR 706 (All) CIT v. Jaiswal Motor Finance ix) 218 ITR 508 (All) India Rice Mills v. CIT x) 221 ITR 239 (All) Surendra Mahan Seth v. CIT xi) 263 CTR 612 (All) Zafa Ahmad and Co. v. CIT xii) 268 ITR 381 (Pat) CIT v. Md. Perwez Ahmad and Others xiii) 282 CTR 200 (Pat) CIT v. Anurag Rice Mills xiv) 268 ITR 381 (Pat) CIT v. Md. Parwez Ahmad 30 I.T.A.No.836/Del/2022 xv) 400 ITR 120 (Jhar.) Prayag Tendu Leaves Processing Co. v. CIT xvi) 291 ITR 232 (Mad.) CIT v. Taj Borewells xvii) ITA No. 2912/D/2014 dated 20.12.2017 Shri Gems v. ITO xviii) ITA N…

CHAMP INFO SOFTWARE,NOIDA vs. PRCIT, NOIDA

The appeal of the assessee stands allowed

ITA 2799/DEL/2018[2013-14]Status: DisposedITAT Delhi21 Jun 2019AY 2013-14

Bench: Shri N.K. Billaiya & Shri Sudhanshu Srivastavaassessment Year: 2013-14 Champ Info Software, Pr. Commissioner Of Income Tax, E-24, Sector-55, A2, D Block, Sector 24, Noida. Noida (U.P.)-201301 Vs

For Appellant: Shri Gautam Jain, AdvFor Respondent: Ms Nidhi Srivastava, C.I.T. DR

Section 143(3)Section 154Section 263

…53 Taxman 135 (Guj) Pr. CIT v. Vaishnodevi Refoils & Solvex viii) 141 ITR 706 (All) CIT v. Jaiswal Motor Finance ix) 218 ITR 508 (All) India Rice Mills v. CIT x) 221 ITR 239 (All) Surendra Mahan Seth v. CIT xi) 263 CTR 612 (All) Zafa Ahmad and Co. v. CIT xii) 268 ITR 381 (Pat) CIT v. Md. Perwez Ahmad and Others xiii) 282 CTR 200 (Pat) CIT v. Anurag Rice Mills xiv) 268 ITR 381(Pat) CIT v. Md. Parwez Ahmad xv) 400 ITR 120 (Jhar.) Prayag Tendu Leaves Processing Co. v. CIT xvi) 291 ITR 232 (Mad.) CIT v. Taj Borewells xvii) ITA No. 2912/D/2014 dated 20.12.2017 Shri Gems v. ITO xviii) ITA No. 3734/D/2018 dated 29.3.201…

M/S. SHRI GEMS,NEW DELHI vs. ITO, NEW DELHI

In the result, the appeal of the assessee is allowed

ITA 2912/DEL/2014[2007-08]Status: DisposedITAT Delhi20 Dec 2017AY 2007-08

Bench: Sh. N. K. Sainiita No. 2912/Del/2014 : Asstt. Year : 2007-08 Shri Gems, Vs Income Tax Officer, 10/2441, Beadonpura, Karol Bagh, Ward-33(2), New Delhi New Delhi (Appellant) (Respondent) Pan No. Abcfs2245L Assessee By : Smt. Rano Jain, Adv. & Sh. Ashish Goel, Adv. Revenue By : Sh. T. Vasanthan, Sr. Dr Date Of Hearing : 21.09.2017 Date Of Pronouncement : 20.12.2017 Order This Is An Appeal By The Assessee Against The Order Dated 12.02.2014 Of Ld. Cit(A)-28, New Delhi.

For Appellant: Smt. Rano Jain, Adv. &For Respondent: Sh. T. Vasanthan, Sr. DR

Section 131Section 234BSection 69C

…the the income of the assessee firm, because the firm started its business only after the credits had been made in its books." 22. Similar view has been taken by the Hon'ble Patna High Court in the case of CIT & Another vs. Md. Perwez Ahmad and Others [2004] 268 ITR 381 by holding as under: "The Tribunal after having considered the materials on record has found that section 68 of the I.T. Act, 1961, is not attracted 14 Shri Gems in the case for the reason that in this case credit in the books of account of the assessee-firm is on account of introduction of capital by the partners and the firm has failed to prov…