4 CIT v. M/s. D. S. S. Industries

Sanjay Kumar Karnani, Jaipur vs. ACIT, Central Circle-3, Jaipur

In the result, all appeals of the assessee are disposed off in terms of

Bench: AO on 12-04-2021 18. Reply filed before AO on 15-07-2021 19. Additional Written Submissions filed before CIT(A) for AY 2014-15 on 11-11-2024 20. Written Submissions filed before CIT(A) for AY 2014-15 21. Written Submissions filed before CIT(A) for AY 2015-16 on 10-10-2024 22. Written Submissions filed before CIT(A) for AY 2016-17 on 10-10-2024 23. Written Submissions filed before CIT(A) for AY 2017-18 on 15-10-2024 24. Written Submissions filed before CIT(A) for AY 2018-19 on 15-10-2024 25.

…dence. 2.3 CIT vs. Calcutta Discount Co. Ltd. (1961) 41 ITR 191 (SC): The Supreme Court emphasized that any addition to income should be based on clear and cogent evidence and not on hypothetical or incomplete data. 2.4 CIT vs. M/s. D. S. S. Industries (2017) 400 ITR 568 (Cal): The court ruled that if the data relied upon for making an addition is inconsistent and flawed, such additions cannot be sustained. 3. Opening Balance cannot be added u/s 68: ITA Nos. 56 to 61/JP/2025 Shri Ambika Garments vs. ACIT Shri Ambika Garments vs. ACIT 3.1 It is submitted that the AO made an addition of ₹1,08,36,565/ 3.1 It is sub…

Sanjay Kumar Karnani, Jaipur vs. ACIT, Central Circle-3, Jaipur

In the result, all appeals of the assessee are disposed off in terms of

Bench: DR. S. SEETHALAKSHMI (Judicial Member)

…dence. 2.3 CIT vs. Calcutta Discount Co. Ltd. (1961) 41 ITR 191 (SC): The Supreme Court emphasized that any addition to income should be based on clear and cogent evidence and not on hypothetical or incomplete data. 2.4 CIT vs. M/s. D. S. S. Industries (2017) 400 ITR 568 (Cal): The court ruled that if the data relied upon for making an addition is inconsistent and flawed, such additions cannot be sustained. 3. Opening Balance cannot be added u/s 68: ITA Nos. 56 to 61/JP/2025 Shri Ambika Garments vs. ACIT Shri Ambika Garments vs. ACIT 3.1 It is submitted that the AO made an addition of ₹1,08,36,565/ 3.1 It is sub…

Shri Ambica Garments, Jodhpur vs. ACIT, Central Circle-3, Jaipur

In the result, all appeals of the assessee are disposed off in terms of

Bench: DR. S. SEETHALAKSHMI (Judicial Member)

…dence. 2.3 CIT vs. Calcutta Discount Co. Ltd. (1961) 41 ITR 191 (SC): The Supreme Court emphasized that any addition to income should be based on clear and cogent evidence and not on hypothetical or incomplete data. 2.4 CIT vs. M/s. D. S. S. Industries (2017) 400 ITR 568 (Cal): The court ruled that if the data relied upon for making an addition is inconsistent and flawed, such additions cannot be sustained. 3. Opening Balance cannot be added u/s 68: ITA Nos. 56 to 61/JP/2025 Shri Ambika Garments vs. ACIT Shri Ambika Garments vs. ACIT 3.1 It is submitted that the AO made an addition of ₹1,08,36,565/ 3.1 It is sub…

Shri Ambica Garments, Jodhpur vs. ACIT, Cental Circle-3, Jaipur, Jodhpur

In the result, all appeals of the assessee are disposed off in terms of

…dence. 2.3 CIT vs. Calcutta Discount Co. Ltd. (1961) 41 ITR 191 (SC): The Supreme Court emphasized that any addition to income should be based on clear and cogent evidence and not on hypothetical or incomplete data. 2.4 CIT vs. M/s. D. S. S. Industries (2017) 400 ITR 568 (Cal): The court ruled that if the data relied upon for making an addition is inconsistent and flawed, such additions cannot be sustained. 3. Opening Balance cannot be added u/s 68: ITA Nos. 56 to 61/JP/2025 Shri Ambika Garments vs. ACIT Shri Ambika Garments vs. ACIT 3.1 It is submitted that the AO made an addition of ₹1,08,36,565/ 3.1 It is sub…

Shri Ambica Garments, Jodhpur vs. ACIT, Cental Circle-3, Jaipur

In the result, all appeals of the assessee are disposed off in terms of

…dence. 2.3 CIT vs. Calcutta Discount Co. Ltd. (1961) 41 ITR 191 (SC): The Supreme Court emphasized that any addition to income should be based on clear and cogent evidence and not on hypothetical or incomplete data. 2.4 CIT vs. M/s. D. S. S. Industries (2017) 400 ITR 568 (Cal): The court ruled that if the data relied upon for making an addition is inconsistent and flawed, such additions cannot be sustained. 3. Opening Balance cannot be added u/s 68: ITA Nos. 56 to 61/JP/2025 Shri Ambika Garments vs. ACIT Shri Ambika Garments vs. ACIT 3.1 It is submitted that the AO made an addition of ₹1,08,36,565/ 3.1 It is sub…

Shri Ambica Garments, Jodhpur vs. ACIT, Cental Circle-3, Jaipur

…dence. 2.3 CIT vs. Calcutta Discount Co. Ltd. (1961) 41 ITR 191 (SC): The Supreme Court emphasized that any addition to income should be based on clear and cogent evidence and not on hypothetical or incomplete data. 2.4 CIT vs. M/s. D. S. S. Industries (2017) 400 ITR 568 (Cal): The court ruled that if the data relied upon for making an addition is inconsistent and flawed, such additions cannot be sustained. 3. Opening Balance cannot be added u/s 68: 48 ITA Nos. 56 to 61/JP/2025 Shri Ambika Garments vs. ACIT 3.1 It is submitted that the AO made an addition of opening balance of the capital and balance of unsecured…