AC-3, Jamnagar v. Sirish Magan Ravani

143 ITD 25Income Tax Appellate Tribunal2013#19127 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2023 to 2024.

Issues it is cited on

section 40a(2)(a)section 40a(2)(b)section 40a(2)principal officersource of sourcecommercial expediencymercantile system of accountingsection 127childsection 40asearch assessmentunexplained expenditure

Judgments citing AC-3, Jamnagar v. Sirish Magan Ravani

M S Hostel, New Sama Savli Road vs. Deputy Commissioner of Income Tax, Circle 1(3), Vadodara, Aayakar Bhavan

In the result, appeal preferred by the assessee is allowed

ITA 614/AHD/2023[2015-16]Status: DisposedITAT Ahmedabad21 Mar 2024AY 2015-16

Bench: Smt. Annapurna Gupta & Ms. Madhumita Roy

For Respondent: Ms. Saumya Pandey Jain, Sr. DR
Section 143(3)Section 40A(2)(b)

…sed for business purpose coming over from preceding assessment years, in the past it had been allowed at the rate of 24%, interest of 24% was not excessive or unreasonable." * ITAT, Rajkot Bench in the case of AC-3, Jamnagar vs. Suresh Magan Lal Ravani (2013) 143 ITD 25 has held that "interest @ 18% in AY 2008-09 on unsecured loans of family cannot be said to be excessive or unreasonable u/s 40A(2)(b) of the Income Tax Act, 1961." ITA No. 614/Ahd/2023 (M S Hostel vs. DCIT) A.Y.– 2015-16 - 9 – * Hon'ble Allahabad High Court in the case of Abbas Wazir (P) Ltd. Vs. CIT - 265 ITR 77 (All) has held that "even while i…

ACIT Central-2, Indore vs. Sarthak Innovation (P) Ltd., Indore

ITA 230/IND/2021[2017-18]Status: DisposedITAT Indore30 Mar 2023AY 2017-18

Bench: Ms. Madhumita Roy & Shri Bhagirath Mal Biyani

For Appellant: 28.02.2023For Respondent: Shri P. K. Mishra, CIT.D.R
Section 127Section 142(1)Section 143(2)Section 143(3)Section 404(2)Section 40ASection 40A(2)Section 40A(2)(a)Section 40A(2)(b)

…IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE (CONDUCTED THROUGH VIRTUAL COURT) BEFORE Ms. MADHUMITA ROY, JUDICIAL MEMBER & SHRI BHAGIRATH MAL BIYANI, ACCOUNTANT MEMBER ITA Nos.228 to 230/Ind/2021 (Assessment Years: 2013-14, 2014-15 & 2017-18) ACIT, Central-2, Vs. Sarthak Innovation (P) Indore Ltd. Indore "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAKCS4846B (Appellant) .. (Respondent) Revenue by : Shri P. K. Mishra, CIT.D.R. Shri Ajay Tulsiyan, CA Assessee by : 28.02.2023 Date of Hearing 30.03.2023 Date of Pronouncement O R D E R PER Ms. MADHUMITA ROY - JM: The bunch of appeals filed by the Revenue…

ACIT Central-2, Indore vs. Sarthak Innovation (P) Ltd., Indore

ITA 229/IND/2021[2014-15]Status: DisposedITAT Indore30 Mar 2023AY 2014-15

Bench: Ms. Madhumita Roy & Shri Bhagirath Mal Biyani

For Appellant: 28.02.2023For Respondent: Shri P. K. Mishra, CIT.D.R
Section 127Section 142(1)Section 143(2)Section 143(3)Section 404(2)Section 40ASection 40A(2)Section 40A(2)(a)Section 40A(2)(b)

…IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE (CONDUCTED THROUGH VIRTUAL COURT) BEFORE Ms. MADHUMITA ROY, JUDICIAL MEMBER & SHRI BHAGIRATH MAL BIYANI, ACCOUNTANT MEMBER ITA Nos.228 to 230/Ind/2021 (Assessment Years: 2013-14, 2014-15 & 2017-18) ACIT, Central-2, Vs. Sarthak Innovation (P) Indore Ltd. Indore "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAKCS4846B (Appellant) .. (Respondent) Revenue by : Shri P. K. Mishra, CIT.D.R. Shri Ajay Tulsiyan, CA Assessee by : 28.02.2023 Date of Hearing 30.03.2023 Date of Pronouncement O R D E R PER Ms. MADHUMITA ROY - JM: The bunch of appeals filed by the Revenue…

DCIT Central-1, Indore vs. Sarthak Innovation (P) Ltd., Indore

ITA 228/IND/2021[2013-14]Status: DisposedITAT Indore30 Mar 2023AY 2013-14

Bench: Ms. Madhumita Roy & Shri Bhagirath Mal Biyani

For Appellant: 28.02.2023For Respondent: Shri P. K. Mishra, CIT.D.R
Section 127Section 142(1)Section 143(2)Section 143(3)Section 404(2)Section 40ASection 40A(2)Section 40A(2)(a)Section 40A(2)(b)

…IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE (CONDUCTED THROUGH VIRTUAL COURT) BEFORE Ms. MADHUMITA ROY, JUDICIAL MEMBER & SHRI BHAGIRATH MAL BIYANI, ACCOUNTANT MEMBER ITA Nos.228 to 230/Ind/2021 (Assessment Years: 2013-14, 2014-15 & 2017-18) ACIT, Central-2, Vs. Sarthak Innovation (P) Indore Ltd. Indore "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAKCS4846B (Appellant) .. (Respondent) Revenue by : Shri P. K. Mishra, CIT.D.R. Shri Ajay Tulsiyan, CA Assessee by : 28.02.2023 Date of Hearing 30.03.2023 Date of Pronouncement O R D E R PER Ms. MADHUMITA ROY - JM: The bunch of appeals filed by the Revenue…