(a) CIT v. President Industries

258 CTR 654High Court#20158 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2026 to 2026.

Sections most often in play

Section 115BBESection 133ASection 139(1)Section 143(3)Section 145Section 147Section 148Section 148A(b)

Issues it is cited on

section 256on money receiptsection 3(1)section 199section 158bcsource of sourcecreditworthiness of the creditoron-moneypenny stocksection 44adsection 148a(b)section 158b

Judgments citing (a) CIT v. President Industries

Deputy Commissioner of Income Tax (Central Circle)-1(4), Ahmedabad vs. Hindva Builders, Ahmedabad

In the result, all the four appeals of the Revenue are hereby dismissed

ITA 1563/AHD/2024[2017-18]Status: DisposedITAT Ahmedabad01 Jan 2026AY 2017-18

Bench: Shri Sanjay Garg & Shri Narendra Prasad Sinha

For Appellant: Shri Tushar Hemani, Sr. Advocate &For Respondent: Sl.Nos.1 & 2 - Shri R.P. Rastogi, CIT-DR
Section 147Section 148Section 148ASection 149Section 250Section 3(1)

…stimated reasonably as has been held by various judicial pronouncements as below- ITA Nos.1450&1451 and 1562&1563/Ahd/2024 (By Revenue) DCIT vs. Hindva Builders Asst. Years : 2015-16, 2016-17, 2017-18 & 2017-18 respectively (a) CIT vs. President Industries, 258 CTR 654 (Guj), wherein it has been held that unaccounted sales, when there is unaccounted sales the only profit can be added in the sales not entire sales (b) The similar view has confirmed in IT(SS)A Nos 262,263 & 264/Ahd/2010 A Y 2003- 04,04-05 & 06-07 Page No 5 ACIT vs. Jignesh V. Koralwala by the Hon'ble Jurisdictional High Court of Gujarat in the c…

Deputy Commissioner of Income Tax, Central Circle-1(4), Ahmedabad vs. Hindva Builders, Ahmedabad

In the result, all the four appeals of the Revenue are hereby dismissed

ITA 1562/AHD/2024[2017-18]Status: DisposedITAT Ahmedabad01 Jan 2026AY 2017-18

Bench: Shri Sanjay Garg & Shri Narendra Prasad Sinha

For Appellant: Shri Tushar Hemani, Sr. Advocate &For Respondent: Sl.Nos.1 & 2 - Shri R.P. Rastogi, CIT-DR
Section 147Section 148Section 148ASection 149Section 250Section 3(1)

…stimated reasonably as has been held by various judicial pronouncements as below- ITA Nos.1450&1451 and 1562&1563/Ahd/2024 (By Revenue) DCIT vs. Hindva Builders Asst. Years : 2015-16, 2016-17, 2017-18 & 2017-18 respectively (a) CIT vs. President Industries, 258 CTR 654 (Guj), wherein it has been held that unaccounted sales, when there is unaccounted sales the only profit can be added in the sales not entire sales (b) The similar view has confirmed in IT(SS)A Nos 262,263 & 264/Ahd/2010 A Y 2003- 04,04-05 & 06-07 Page No 5 ACIT vs. Jignesh V. Koralwala by the Hon'ble Jurisdictional High Court of Gujarat in the c…

DCIT, Central Circle-1(4), Ahmedabad vs. Hindva Builders, Ahmedabad

In the result, all the four appeals of the Revenue are hereby dismissed

ITA 1451/AHD/2024[2016-17]Status: DisposedITAT Ahmedabad01 Jan 2026AY 2016-17

Bench: Shri Sanjay Garg & Shri Narendra Prasad Sinha

For Appellant: Shri Tushar Hemani, Sr. Advocate &For Respondent: Sl.Nos.1 & 2 - Shri R.P. Rastogi, CIT-DR
Section 147Section 148Section 148ASection 149Section 250Section 3(1)

…stimated reasonably as has been held by various judicial pronouncements as below- ITA Nos.1450&1451 and 1562&1563/Ahd/2024 (By Revenue) DCIT vs. Hindva Builders Asst. Years : 2015-16, 2016-17, 2017-18 & 2017-18 respectively (a) CIT vs. President Industries, 258 CTR 654 (Guj), wherein it has been held that unaccounted sales, when there is unaccounted sales the only profit can be added in the sales not entire sales (b) The similar view has confirmed in IT(SS)A Nos 262,263 & 264/Ahd/2010 A Y 2003- 04,04-05 & 06-07 Page No 5 ACIT vs. Jignesh V. Koralwala by the Hon'ble Jurisdictional High Court of Gujarat in the c…

DCIT, Central Circle-1(4), Ahmedabad vs. Hindva Builders, Ahmedabad

In the result, all the four appeals of the Revenue are hereby dismissed

ITA 1450/AHD/2024[2015-16]Status: DisposedITAT Ahmedabad01 Jan 2026AY 2015-16

Bench: Shri Sanjay Garg & Shri Narendra Prasad Sinha

For Appellant: Shri Tushar Hemani, Sr. Advocate &For Respondent: Sl.Nos.1 & 2 - Shri R.P. Rastogi, CIT-DR
Section 147Section 148Section 148ASection 149Section 250Section 3(1)

…stimated reasonably as has been held by various judicial pronouncements as below- ITA Nos.1450&1451 and 1562&1563/Ahd/2024 (By Revenue) DCIT vs. Hindva Builders Asst. Years : 2015-16, 2016-17, 2017-18 & 2017-18 respectively (a) CIT vs. President Industries, 258 CTR 654 (Guj), wherein it has been held that unaccounted sales, when there is unaccounted sales the only profit can be added in the sales not entire sales (b) The similar view has confirmed in IT(SS)A Nos 262,263 & 264/Ahd/2010 A Y 2003- 04,04-05 & 06-07 Page No 5 ACIT vs. Jignesh V. Koralwala by the Hon'ble Jurisdictional High Court of Gujarat in the c…

(a) CIT v. President Industries (258 CTR 654) — Cited in 4 Judgments | BharatTax