68, 68, 69A, 69B, 69C. M/s Royal Jewellers v. DCIT

94 ITR 644Reported decision#13029 most cited
8

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2023 to 2023.

Issues it is cited on

section 69dtrade creditorssection 153a(1)(b)mistake apparent from recordsection 69bdumb documentsrejection of books of accountsection 127loose paperssection 145(3)share application moneydocuments seized

Judgments citing 68, 68, 69A, 69B, 69C. M/s Royal Jewellers v. DCIT

DCIT, CC-2, Jaipur vs. M/S. Royal Jewellers, Jaipur

The appeal of the assessee is partly allowed and that of the revenue stands dismissed

ITA 177/JPR/2020[2017-18]Status: DisposedITAT Jaipur07 Jun 2023AY 2017-18

Bench: SHRI SANDEEP GOSAIN (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Sh. Manish Agarwal (CA)For Respondent: Sh. Sanjay Dhariwal (CIT) &
Section 132Section 143Section 143(3)Section 145(3)Section 68

…– Absence of direct evidence does not preclude assessment by inference and estimate – Duty of ITO to make exhaustive enquiries and gather some material as basis – Estimate without details may note be accepted Income Tax Act, 1961, ss. 68, 68, 69A, 69B, 69C. 94 ITR 644 J.S. Parkar V/s V.B. Palekar (Bom.): So far as section 68 is concerned, the works used are “where any sum is found credited in the books of the assessee ……” Section 69 speaks of “whether the assessee has made investment ….” Section 69A postulates “whether in any financial year the assessee is found to be owner of any money, bullion, jewellery or o…

DCIT, CC-2, Jaipur vs. M/S. Royal Jewellers, Jaipur

In the result, appeal of the assessee in ITA No

ITA 176/JPR/2020[2016-17]Status: DisposedITAT Jaipur07 Jun 2023AY 2016-17

Bench: SHRI SANDEEP GOSAIN (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Sh. Manish Agarwal (CA)For Respondent: Sh. Sanjay Dhariwal(CIT)&
Section 143Section 143(3)Section 145(3)

…does not preclude assessment by inference and estimate – Duty of ITO to make exhaustive enquiries and gather some material as basis – Estimate without details may not be accepted Income Tax Act, 1961, ss. 68, 68, 69A, 69B, 69C. M/s Royal Jewellers vs. DCIT 94 ITR 644 J.S. Parkar V/s V.B. Palekar (Bom.): So far as section 68 is concerned, the works used are “where any sum is found credited in the books of the assessee ……” Section 69 speaks of “whether the assessee has made investment ….” Section 69A postulates “whether in any financial year the assessee is found to be owner of any money, bullion, jewellery or o…

DCIT, CC-2, Jaipur vs. M/S. Royal Jewellers, Jaipur

In the result, appeal of the assessee in ITA No

ITA 175/JPR/2020[2015-16]Status: DisposedITAT Jaipur07 Jun 2023AY 2015-16

Bench: SHRI SANDEEP GOSAIN (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Sh. Manish Agarwal (CA)For Respondent: Sh. Sanjay Dhariwal(CIT)&
Section 143Section 143(3)Section 145(3)

…does not preclude assessment by inference and estimate – Duty of ITO to make exhaustive enquiries and gather some material as basis – Estimate without details may not be accepted Income Tax Act, 1961, ss. 68, 68, 69A, 69B, 69C. M/s Royal Jewellers vs. DCIT 94 ITR 644 J.S. Parkar V/s V.B. Palekar (Bom.): So far as section 68 is concerned, the works used are “where any sum is found credited in the books of the assessee ……” Section 69 speaks of “whether the assessee has made investment ….” Section 69A postulates “whether in any financial year the assessee is found to be owner of any money, bullion, jewellery or o…

DCIT, CC-2, Jaipur vs. M/S. Royal Jewellers, Jaipur

In the result, appeal of the assessee in ITA No

ITA 174/JPR/2020[2014-15]Status: DisposedITAT Jaipur07 Jun 2023AY 2014-15

Bench: SHRI SANDEEP GOSAIN (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Sh. Manish Agarwal (CA)For Respondent: Sh. Sanjay Dhariwal(CIT)&
Section 143Section 143(3)Section 145(3)

…does not preclude assessment by inference and estimate – Duty of ITO to make exhaustive enquiries and gather some material as basis – Estimate without details may not be accepted Income Tax Act, 1961, ss. 68, 68, 69A, 69B, 69C. M/s Royal Jewellers vs. DCIT 94 ITR 644 J.S. Parkar V/s V.B. Palekar (Bom.): So far as section 68 is concerned, the works used are “where any sum is found credited in the books of the assessee ……” Section 69 speaks of “whether the assessee has made investment ….” Section 69A postulates “whether in any financial year the assessee is found to be owner of any money, bullion, jewellery or o…

M/S. Royal Jewellers, Jaipur vs. DCIT, Central Circle, Jaipur

The appeal of the assessee is partly allowed and that of the revenue stands dismissed

ITA 116/JPR/2020[2017-18]Status: DisposedITAT Jaipur07 Jun 2023AY 2017-18

Bench: SHRI SANDEEP GOSAIN (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Sh. Manish Agarwal (CA)For Respondent: Sh. Sanjay Dhariwal (CIT) &
Section 132Section 143Section 143(3)Section 145(3)Section 68

…– Absence of direct evidence does not preclude assessment by inference and estimate – Duty of ITO to make exhaustive enquiries and gather some material as basis – Estimate without details may note be accepted Income Tax Act, 1961, ss. 68, 68, 69A, 69B, 69C. 94 ITR 644 J.S. Parkar V/s V.B. Palekar (Bom.): So far as section 68 is concerned, the works used are “where any sum is found credited in the books of the assessee ……” Section 69 speaks of “whether the assessee has made investment ….” Section 69A postulates “whether in any financial year the assessee is found to be owner of any money, bullion, jewellery or o…

M/S. Royal Jewellers, Jaipur vs. DCIT, Central Circle, Jaipur

In the result, appeal of the assessee in ITA No

ITA 115/JPR/2020[2016-17]Status: DisposedITAT Jaipur07 Jun 2023AY 2016-17

Bench: SHRI SANDEEP GOSAIN (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Sh. Manish Agarwal (CA)For Respondent: Sh. Sanjay Dhariwal(CIT)&
Section 143Section 143(3)Section 145(3)

…does not preclude assessment by inference and estimate – Duty of ITO to make exhaustive enquiries and gather some material as basis – Estimate without details may not be accepted Income Tax Act, 1961, ss. 68, 68, 69A, 69B, 69C. M/s Royal Jewellers vs. DCIT 94 ITR 644 J.S. Parkar V/s V.B. Palekar (Bom.): So far as section 68 is concerned, the works used are “where any sum is found credited in the books of the assessee ……” Section 69 speaks of “whether the assessee has made investment ….” Section 69A postulates “whether in any financial year the assessee is found to be owner of any money, bullion, jewellery or o…

M/S. Royal Jewellers, Jaipur vs. DCIT, Central Circle, Jaipur

In the result, appeal of the assessee in ITA No

ITA 114/JPR/2020[2015-16]Status: DisposedITAT Jaipur07 Jun 2023AY 2015-16

Bench: SHRI SANDEEP GOSAIN (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Sh. Manish Agarwal (CA)For Respondent: Sh. Sanjay Dhariwal(CIT)&
Section 143Section 143(3)Section 145(3)

…does not preclude assessment by inference and estimate – Duty of ITO to make exhaustive enquiries and gather some material as basis – Estimate without details may not be accepted Income Tax Act, 1961, ss. 68, 68, 69A, 69B, 69C. M/s Royal Jewellers vs. DCIT 94 ITR 644 J.S. Parkar V/s V.B. Palekar (Bom.): So far as section 68 is concerned, the works used are “where any sum is found credited in the books of the assessee ……” Section 69 speaks of “whether the assessee has made investment ….” Section 69A postulates “whether in any financial year the assessee is found to be owner of any money, bullion, jewellery or o…

M/S. Royal Jewellers, Jaipur vs. DCIT, Central Circle, Jaipur

In the result, appeal of the assessee in ITA No

ITA 113/JPR/2020[2014-15]Status: DisposedITAT Jaipur07 Jun 2023AY 2014-15

Bench: SHRI SANDEEP GOSAIN (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Sh. Manish Agarwal (CA)For Respondent: Sh. Sanjay Dhariwal(CIT)&
Section 143Section 143(3)Section 145(3)

…does not preclude assessment by inference and estimate – Duty of ITO to make exhaustive enquiries and gather some material as basis – Estimate without details may not be accepted Income Tax Act, 1961, ss. 68, 68, 69A, 69B, 69C. M/s Royal Jewellers vs. DCIT 94 ITR 644 J.S. Parkar V/s V.B. Palekar (Bom.): So far as section 68 is concerned, the works used are “where any sum is found credited in the books of the assessee ……” Section 69 speaks of “whether the assessee has made investment ….” Section 69A postulates “whether in any financial year the assessee is found to be owner of any money, bullion, jewellery or o…

68, 68, 69A, 69B, 69C. M/s Royal Jewellers v. DCIT (94 ITR 644) — Cited in 8 Judgments | BharatTax