ACIT v. Chandra Surana

149 Taxmann.com 379Income Tax Appellate Tribunal2023#10185 most cited

What is ACIT v. Chandra Surana authority for?

Addition under section 68 cannot be made for cash deposits if the assessee maintains regular books of account, bills, vouchers, and stock registers with complete quantitative details of cash sales, especially if such sales are accounted for.

10

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2023 to 2025.

Also referred to as

ACIT v Chandra Surana · section 68 · section 115BBE · section 143(3) · cash credits · unexplained money · demonetization · cash sales · books of account · genuineness of transaction · addition u/s 68 · ITAT Jaipur

Sections most often in play

Section 68Section 115BBESection 143(3)Section 144Section 145(3)Section 69ASection 145Section 250(4)

Issues it is cited on

addition under section 68addition u/s 68double taxationsection 145section 145(3)section 115bbsection 115bgenuineness of the transactionsection 115bbeunexplained moneysection 68section 115

Judgments citing ACIT v. Chandra Surana

Income Tax Officer, C.R. Building, ITO vs. Sunita Gold and Diamonds Pvt Ltd, New Delhi

ITA 4039/DEL/2024[2017-18]Status: DisposedITAT Delhi21 Aug 2025AY 2017-18

Bench: Ms. Madhumita Roy & Shri Naveen Chandra

For Appellant: Sh. Upvan Gupta, AdvocateFor Respondent: Sh. Manish Gupta, Sr. DR
Section 142(1)Section 143(2)Section 143(3)Section 68

…Page 1 ITA No.4039/Del/2024 Sunita Gold and Diamonds Pvt. Ltd. (AY: 2017-18) THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, DELHI BEFORE MS. MADHUMITA ROY, JUDICIAL MEMBER & SHRI NAVEEN CHANDRA, ACCOUNTANT MEMBER ITA No.4039/Del/2024 (Assessment Year: 2017-18) Income Tax Officer, C.R. Building, Room No. 238B, 2nd Floor, I.P. Estate, New Delhi - 110002 Vs. Sunita Gold and Diamonds Pvt. Ltd. 20, New Rajdhani Enclave, Preet Vihar, Vikas Marg, Delhi - 110092 स्थायीलेखासं . / जी आइआरसं . / PAN/GIR No: AANCS4339J Appellant Respondent Appellant by : Sh. Upvan Gupta, Advocate Respondent by : Sh. Manish Gupta, Sr. DR Date o…

Devngi Jewellwers Pvt. Ltd., Surat vs. DCIT, Circle-1(1)(1), Surat

In the result, the appeal of the assessee is partly allowed

ITA 672/SRT/2024[2017-18]Status: DisposedITAT Surat13 Aug 2025AY 2017-18

Bench: Shri Dinesh Mohan Sinha & Shri Bijayananda Pruseth, Accountant Mmber आयकरअपीलसं./Ita No.672/Srt/2024 Assessment Year: (2017-18) (Hybrid Hearing) Devngi Jewellers Pvt. Ltd. Vs. Dcit, 109 -110, Shreyas Diamond Centre, Circle – 1(1)(1), Mini Bazar, Varachha Road, Surat Surat - 395006 "थायीलेखासं./जीआइआरसं./Pan/Gir No: Aabcd3227A (Appellant) (Respondent) Appellant By Shri Sapnesh R. Sheth, Ca Respondent By Shri Ravi Kant Gupta, Cit-Dr Date Of Hearing 31/07/2025 Date Of Pronouncement 13/08/2025

Section 115BSection 142(1)Section 144Section 145(3)Section 250Section 68

…IN THE INCOME-TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI DINESH MOHAN SINHA, JUDICIAL MEMBER & SHRI BIJAYANANDA PRUSETH, ACCOUNTANT MMBER आयकरअपीलसं./ITA No.672/SRT/2024 Assessment Year: (2017-18) (Hybrid hearing) Devngi Jewellers Pvt. Ltd. Vs. DCIT, 109 -110, Shreyas Diamond Centre, Circle – 1(1)(1), Mini Bazar, Varachha Road, Surat Surat - 395006 "थायीलेखासं./जीआइआरसं./PAN/GIR No: AABCD3227A (Appellant) (Respondent) Appellant by Shri Sapnesh R. Sheth, CA Respondent by Shri Ravi Kant Gupta, CIT-DR Date of Hearing 31/07/2025 Date of Pronouncement 13/08/2025 आदेश /O R D E R PER BIJAYANANDA PRUSETH, AM…

Sita Devi Choudhary, Ahore Jalore vs. Income Tax Officer, Jalore

In the result, stands allowed

ITA 115/JODH/2024[2017-18]Status: DisposedITAT Jodhpur24 Jun 2025AY 2017-18

Bench: The Cit(A) Challenging The Additions Made By The Ao. The Ld.Cit(A) Upheld Both The Additions Made By Observing-

Section 143(3)Section 250Section 68Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL JODHPUR BENCH, JODHPUR. BEFORE: DR. MITHA LAL MEENA, ACCOUNTANT MEMBER & DR. S. SEETHALAKSHMI, JUDICIAL MEMBER I.T.A. No. 115/Jodh/2024 Assessment Year: 2017-18 Sita Devi Choudhary Vs. ITO Vill.-Bhorda, Tehsil – Ahore Jalore Jalore PAN No.: AGAPC8650L Appellant Respondent Appellant by Sh. Akash Phophalia, C.A. Respondent by Sh. Karni Dan, Addl. CIT(Sr. DR) Date of Hearing 07/05/2025 24/06/2025 Date of Pronouncement ORDER PER: DR. S. SEETHALAKSHMI, J.M. This is an appeal filed by the assessee against the order of learned CIT (A), dated 10.01.2024 passed under section 250 of…

Income Tax Officer, Ward-2(1), Chandigarh vs. Atma Ram Jewellers, Chandigarh

In the result, appeal of the Revenue is dismissed

ITA 206/CHANDI/2024[2017-18]Status: DisposedITAT Chandigarh17 Feb 2025AY 2017-18

Bench: This Tribunal. The Revenue Is Aggrieved By The Order Bearing No. Itba/Nfac/S/250/2023-24/1059539557 (1) Dated 10.01.2024 Passed By Cit(A) Under Section 250 Of The Act. The Relevant Assessment Year Is 2017-18 & The Previous Year Period Is From 01.04.2016 To 31.03.2017. 2. Factual Matrix 2.1 During The Year Under Consideration, The Assessee Was Engaged In The Business Of Trading Jewellery. 2.2 That The Assessee Filed Its Return Of Income For

For Appellant: Shri Tej Mohan Singh, AdvocateFor Respondent: Shri Vivek Vardhan, JCIT, Sr.DR
Section 143(3)Section 246ASection 250Section 253Section 6Section 69A

…आयकर अपीलीय अधिकरण, चण्डीगढ़ न्यायपीठ, चण्डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH 'A' CHANDIGARH BEFORE: SHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBER AND SHRI PARESH M. JOSHI, JUDICIAL MEMBER, आयकर अपील सं./ITA No. 206/CHD/2024 निर्धारण वर्ष /Assessment Year : 2017-18 The ITO, Ward 2(1), Chandigarh. Vs Atma Ram Jewellers, SCO 806, NAC Mani Majra, Chandigarh. स्थायीलेखासं./PAN /TAN No:ABCFA2112L अपीलार्थी/Appellant प्रत्यर्थी/Respondent निर्धारिती की ओर से/Assessee by : Shri Tej Mohan Singh, Advocate राजस्व की ओर से/Revenue by : Shri Vivek Vardhan, JCIT, Sr.DR तारीख/Date of Hearing : 18.12.2024…

ACIT, Circle-1, Bareilly vs. Shri Sachit Kumar Agarwal, Bareilly

In the result, the impugned order of learned CIT(A) is sustained, and

ITA 396/LKW/2020[2017-18]Status: DisposedITAT Lucknow02 Jan 2025AY 2017-18

Bench: Shri Anadee Nath Misshra & Shri Subhash Malguria

Section 143(3)Section 145Section 145(2)Section 68

…Page 1 of 16 IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH 'B', LUCKNOW BEFORE SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER AND SHRI SUBHASH MALGURIA, JUDICIAL MEMBER I.T.A. No.396/Lkw/2020 Assessment Year:2017-18 A.C.I.T., Circle-1, Bareilly. (Appellant) Vs. Shri Sachit Kumar Agarwal, 291, Sahukara, Bareilly. PAN:AETPA3061L (Respondent) Appellant by Respondent by Ms. Shweta Mittal, C.A. Shri Sunil Kumar Rajwanshi, Addl. CIT (D.R.) ORDER PER ANADEE NATH MISSHRA:A.M. (A) In this case assessment order dated 30/12/2091 was passed u/s 143(3) of the I. T. Act whereby the assessee's total income was assessed at Rs…

Assistant Commissioner of Income Tax, Cuddalore vs. Cholaji Kanniyalal, Kamaraj Street, Villupuram

In the result, appeal filed by the revenue is dismissed and cross objection filed by the assessee is dismissed

ITA 1674/CHNY/2024[2017-18]Status: DisposedITAT Chennai28 Nov 2024AY 2017-18

Bench: Shri S.S. Viswanethra Ravi, Hon’Ble & Shri S. R. Raghunatha, Hon’Bleआयकरअपीलसं./Ita No.: 1674/Chny/2024 & Co No.: 51/Chny/2024 िनधा"रणवष" / Assessment Year: 2017-18 Assistant Commissioner Of Cholaji Kanniyalal, Income Tax, V. No. 191, Kamaraj Street, Circle -1, Villupuram, Cuddalore – 607 002. Tamil Nadu – 605 602. [Pan: Aaepk-4555-E] (अपीलाथ"/Appellant) (Respondent/Cross Objector) Assessee By : Ms. Gouthami Manivasagam, Jcit Department By : Ms. Nidhi D. Jain, Ca सुनवाई की तारीख/Date Of Hearing : 02.09.2024 घोषणा की तारीख/Date Of Pronouncement : 28.11.2024

For Appellant: Ms. Gouthami Manivasagam, JCITFor Respondent: Ms. Nidhi D. Jain, CA
Section 139(1)Section 44ASection 68

…आयकर अपीलीय अिधकरण, ‘बी’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ी एस एस िव"ने" रिव, "याियक सद"य एवं "ी एस. आर. रघुनाथा, लेखा सद"य के सम" BEFORE SHRI S.S. VISWANETHRA RAVI, HON’BLE JUDICIAL MEMBER AND SHRI S. R. RAGHUNATHA, HON’BLE ACCOUNTANT MEMBER आयकरअपीलसं./ITA No.: 1674/Chny/2024 & CO No.: 51/Chny/2024 िनधा"रणवष" / Assessment Year: 2017-18 Assistant Commissioner of Cholaji Kanniyalal, Income Tax, v. No. 191, Kamaraj Street, Circle -1, Villupuram, Cuddalore – 607 002. Tamil nadu – 605 602. [PAN: AAEPK-4555-E] (अपीलाथ"/Appellant) (Respondent/Cross Objector) Assessee by : Ms. Go…

Mohan Lal Ashok Kumar Saraf, Jaipur vs. DCIT Cen Cir 1, Jaipur

In the result, the appeal of the assessee is allowed as indicated hereinabove

ITA 879/JPR/2024[2017-2018]Status: DisposedITAT Jaipur28 Nov 2024AY 2017-2018
For Appellant: Shri Ankit Totuka, AdvocateFor Respondent: Ms. Alka Gautam, CIT-DR
Section 143(3)Section 68

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR MkWa- ,l-lhrky{eh] U;kf;dlnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHA LAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;djvihy la-@ITA No. 879/JP/2024 fu/kZkj.ko"kZ@AssessmentYear :2017-18 Mohan Lal Ashok Kumar Saraf cuke The DCIT Vs. 223, Johri Bazar Central Circle-1 Jaipur Jaipur LFkk;hys[kk la-@thvkbZvkj la-@PAN/GIR No.: AACFM 6432 A vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksjls@Assesseeby : Shri Ankit Totuka, Advocate jktLo dh vksjls@Revenue by: Ms. Alka G…

Jaykumar Nemichand Jain, HUF, Ahmedabad vs. The ITO, Ward-5(2)(2), Ahmedabad

In the result, the appeal of the assessee is allowed

ITA 944/AHD/2023[2017-18]Status: DisposedITAT Ahmedabad30 Oct 2024AY 2017-18

Bench: Ms. Suchitra Kamble & Shri Makarand V. Mahadeokarआयकर अपील सं /Ita No.944/Ahd/2023 िनधा"रण वष" /Assessment Year : 2017-18 Jaykumar Nemichand Jain Huf The Ito बनाम Jain Silver Palace Ward-5(2)(2) / 39, Chinubhai Towers Ahmedabad V/S. Ashram Road Opp. Handloom House Ahmedabad – 380 009 (Gujarat) "थायी लेखा सं./Pan: Aadhj 7308 F अपीलाथ%/ (Appellant) &' यथ%/ (Respondent) Assessee By : Shri Divyang Shah, Ar Revenue By : Shri B.P. Srivastava, Sr.Dr सुनवाई की तारीख/Date Of Hearing : 21/10/2024 घोषणा की तारीख /Date Of Pronouncement: 30/10/2024 आदेश/O R D E R Per Makarand V. Mahadeokar, Am:

For Appellant: Shri Divyang Shah, ARFor Respondent: Shri B.P. Srivastava, Sr.DR
Section 115BSection 133(6)Section 143(3)Section 271ASection 69A

…आयकर अपीलीय अिधकरण, अहमदाबाद "ायपीठ “ए“, अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “ A ” BENCH, AHMEDABAD सु"ी सुिच"ा का"ले, "ाियक सद" एवं "ी मकरंद वसंत महादेवकर, लेखा सद" के सम"। ] ] BEFORE MS. SUCHITRA KAMBLE, JUDICIAL MEMBER AND SHRI MAKARAND V. MAHADEOKAR, ACCOUNTANT MEMBER आयकर अपील सं /ITA No.944/Ahd/2023 िनधा"रण वष" /Assessment Year : 2017-18 Jaykumar Nemichand Jain HUF The ITO बनाम Jain Silver Palace Ward-5(2)(2) / 39, Chinubhai Towers Ahmedabad v/s. Ashram Road Opp. Handloom House Ahmedabad – 380 009 (Gujarat) "थायी लेखा सं./PAN: AADHJ 7308 F अपीलाथ%/ (Appellant) &' यथ%/ (Respondent) Assessee by…

Income Tax Officer, Ward-1(2)(1), Ahmedabad vs. Chhaganlal Dalaji Soni, Ahmedabad

In the result, the appeal of the Department is dismissed

ITA 531/AHD/2024[2018-19]Status: DisposedITAT Ahmedabad25 Sept 2024AY 2018-19

Bench: Smt. Annapurna Gupta & Shri Siddhartha Nautiyal

For Appellant: Shri Milin Shah, A.RFor Respondent: Shri B.P. Srivastava, Sr. DR

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, AHMEDABAD BEFORE SMT. ANNAPURNA GUPTA, ACCOUNTANT MEMBER & SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER I.T.A. No.531/Ahd/2024 (Assessment Year: 2018-19) Income Tax Officer, Vs. Chhaganlal Dalaji Soni, Ward-1(2)(1), 49/1, Soni Ni Khadki, Opp. Ahmedabad Sankdi Sheri, Maneckchowk, Gujarat-380001 [PAN No.AKPPS2691N] (Appellant) .. (Respondent) Appellant by : Shri Milin Shah, A.R. Respondent by: Shri B.P. Srivastava, Sr. DR 19.09.2024 Date of Hearing Date of Pronouncement 25.09.2024 O R D E R PER SIDDHARTHA NAUTIYAL - JUDICIAL MEMBER: This appeal has been filed by the D…

Manasi Jewellers Private Limited, Mumbai vs. The Deputy Commissioner of Income Tax, Central Circle 3(4), Mumbai

In the result, appeal filed by the assessee is allowed

ITA 819/MUM/2023[2020-2021]Status: DisposedITAT Mumbai23 Aug 2023AY 2020-2021

Bench: Shri Pavan Kumar Gadale, Hon'Ble & Shri S. Rifaur Rahman, Hon'Blemanasi Jewellers Pvt. Ltd V. Dcit, Central Circle 3(4) Office No. 37, 97/101 Room No. 1915 Mumbadevi Diamond Premises Air India Building, Nariman Point Mumbai- 400021 Sheikh Memon Street Zaveri Bazar, Mumbai- 400002 Pan: Aabcm5354P (Appellant) (Respondent)

Section 132Section 143(2)Section 153CSection 69Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “SMC”, MUMBAI BEFORE SHRI PAVAN KUMAR GADALE, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER Manasi Jewellers Pvt. Ltd v. DCIT, Central Circle 3(4) Office No. 37, 97/101 Room No. 1915 Mumbadevi Diamond Premises Air India Building, Nariman Point Mumbai- 400021 Sheikh Memon Street Zaveri Bazar, Mumbai- 400002 PAN: AABCM5354P (Appellant) (Respondent) Assessee Represented by : Shri. Devendra Jain Department Represented by : Ms. Kavita Kaushik Date of conclusion of Hearing : 14.06.2023 Date of Pronouncement : 23.08.2023 O R D E R PER S.…

ACIT v. Chandra Surana (149 Taxmann.com 379) — Cited in 10 Judgments | BharatTax