ACIT v. Hirapanna Jewellers

128 Taxmann.com 291Income Tax Appellate Tribunal2021#1097 most cited

What is ACIT v. Hirapanna Jewellers authority for?

An abnormal increase in declared cash sales and deposits during demonetization does not warrant an addition under Section 68, as Section 68 applies to unexplained cash credits, not disclosed sales receipts supported by stock and purchases.

101

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2022 to 2026.

Also referred to as

ACIT v. Hirapanna Jewellers · Section 68 · cash sales demonetization · unexplained cash credit · sales receipts · rejection of books of account · stock matching · Section 115BBE · addition under section 68

Also reported as

189 ITD 608

Sections most often in play

Section 68Section 143(3)Section 115BBESection 145(3)Section 69ASection 142(1)Section 143(2)Section 44AB

Issues it is cited on

addition u/s 68addition under section 68section 131(1)rejection of books of accountsection 145(3)section 44abpreponderance of probabilitysection 115bbsection 145section 115bsection 115bbedouble taxation

Judgments citing ACIT v. Hirapanna Jewellers

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…

Bhanu Jewellers Art, Ahmedabad vs. The ITO, Ward-5(2)(2), Ahmedabad

In the result, the appeal filed by the Assessee is allowed

ITA 2011/AHD/2024[2017-18]Status: DisposedITAT Ahmedabad07 Aug 2025AY 2017-18

Bench: Smt. Annapurna Gupta (Accountant Member), Shri T.R. Senthil Kumar (Judicial Member)

Section 115Section 115BSection 133Section 143(3)Section 234Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Smt. Annapurna Gupta, Accountant Member And Shri T.R. Senthil Kumar, Judicial Member Assessment Year. 2017-18 M/s. Bhanu Jewellers Art The ITO 6,UGF,Sarvoday complex, Ward-5(2)(2), Nr. Swastik Char Rasta, Vs Ahmedabad Navrangpura, Ahmedabad-380006 Gujarat PAN: AAFFB4086J (Respondent) (Appellant) Assessee Represented: Shri Tushar Hemani, Sr. Adv. Revenue Represented: Shri Hargovind Singh, Sr. D.R. Date of hearing : 19-06-2025 Date of pronouncement : 07-08-2025 आदेश/ORDER PER : T.R. SENTHIL KUMAR, JUDICIAL MEMBER:- This appeal is filed by th…

Ayesha Steels Pvt. Ltd., New Delhi vs. ITO, Ward-3(4), Delhi

Appeal is allowed

ITA 2563/DEL/2024[2017-18]Status: DisposedITAT Delhi27 Jun 2025AY 2017-18

Bench: Shri Mahavir Singh & Shri Amitabh Shuklaasstt. Year : 2017-18 Ayesha Steels (P) Ltd., Vs. Ito, Ward-3(4), F-319, Old Seema Puri, Civic Centre, Delhi Delhi – 110 095 (Pan: Aafca7445K) (Appellant) (Respondent) Appellant By : Shri Ruchesh Sinha, Adv. Respondent By : Shri Ajay Kumar Arora, Sr. Dr Date Of Hearing 23.06.2025 Date Of Pronouncement 27.06.2025 Order Per Mahavir Singh, Vp:

For Appellant: Shri Ruchesh Sinha, AdvFor Respondent: Shri Ajay Kumar Arora, Sr. DR
Section 115BSection 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH “A’’ : NEW DELHI) BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENT AND SHRI AMITABH SHUKLA, ACCOUNTANT MEMBER Asstt. Year : 2017-18 Ayesha Steels (P) Ltd., vs. ITO, Ward-3(4), F-319, Old Seema Puri, Civic Centre, Delhi Delhi – 110 095 (PAN: AAFCA7445K) (Appellant) (Respondent) Appellant by : Shri Ruchesh Sinha, Adv. Respondent by : Shri Ajay Kumar Arora, Sr. DR Date of Hearing 23.06.2025 Date of Pronouncement 27.06.2025 ORDER PER MAHAVIR SINGH, VP: This appeal has been filed by the Assessee against the order dated 30.4.2024 passed by the NFAC, Delhi for the assessme…

Dharmdeep Commodities Pvt. Ltd., Ahmedabad vs. The ACIT, Circle-1(1)(1) (Previously Circle-1(1)(2)), Ahmedabad

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

ITA 398/AHD/2023[2014-15]Status: DisposedITAT Ahmedabad24 Jun 2025AY 2014-15

Bench: Dr. B.R.R. Kumar, Vice-Shri Siddhartha Nautiyal

For Appellant: Shri Tushar Hemani, Sr. Advocate &For Respondent: Shri B.P. Srivastava, Sr DR
Section 143(3)Section 147Section 148Section 234ASection 250Section 271(1)(c)Section 37Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, AHMEDABAD BEFORE DR. B.R.R. KUMAR, VICE-PRESIDENT SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER I.T.A. No. 398/Ahd/2023 (Assessment Year: 2014-15) Dharmdeep Commodities Pvt. Ltd. Assistant Commissioner of 301-306, Anmol Business Colony, Income-tax, Darpan Six Roads, Navrangpura, Circle 1(1)(1), Ahmedabad, Gujarat-380009 Ahmedabad [PAN: AAECD 0147 J] (Appellant) .. (Respondent) Assessee by : Shri Tushar Hemani, Sr. Advocate & Shri Parimalsinh B. Parmar, AR Revenue by: Shri B.P. Srivastava, Sr DR Date of Hearing 18.06.2025 Date of Pronouncement 24.06.2025 O R D E R PER…

M/S. Lalitha Jewellery Mart Ltd., Chennai vs. DCIT, Central Circle-1(4), Chennai

ITA 680/CHNY/2025[2021-22]Status: DisposedITAT Chennai12 Jun 2025AY 2021-22
For Appellant: Mr. D. Anand, AdvocateFor Respondent: Mr. Shiva Srinivas, CIT
Section 132Section 143(1)Section 143(2)Section 153A

…ered view, the non- production of few of these invoices should not be adversely looked upon. 9.31 We find that identical issue was involved in the decision rendered by the coordinate Bench of the ITAT, Visakhapatnam in the case of ACIT Vs Hirapanna Jewellers (189 ITD 608) wherein it was held as under:- “7. We have heard both the parties and perused the material placed on record. In the instant case, the assessee has admitted the receipts as sales and offered for taxation. The assessing officer made the addition u/s 68 as unexplained cash credit of the same amount which was accounted in the books as sales. In this…

M/S. Lalitha Jewellery Mart Ltd., Chennai vs. DCIT, Central Circle-1(4), Chennai

In the result, all the appeals of the assessee are partly allowed

ITA 679/CHNY/2025[2020-21]Status: DisposedITAT Chennai12 Jun 2025AY 2020-21

Bench: Shri Aby T. Varkey & Shrimanoj Kumar Aggarwal

For Appellant: Mr. D. Anand, AdvocateFor Respondent: Mr. Shiva Srinivas, CIT
Section 132Section 153A

…identical issue was involved in the decision rendered by was involved in the decision rendered by the coordinate Bench of the ITAT Bench of the ITAT, Visakhapatnam in the case of Visakhapatnam in the case of ACIT Vs Hirapanna Jewellers ( Hirapanna Jewellers (189 ITD 608) wherein it was held as under: held as under: “7. We have heard both the parties and perused the material placed on 7. We have heard both the parties and perused the material placed on 7. We have heard both the parties and perused the material placed on record. In the instant case, the assessee has admitted the receipt record. In the instant cas…

M/S. Lalitha Jewellery Mart Ltd., Chennai vs. DCIT, Central Circle-1(4), Chennai

In the result, all the appeals of the assessee are partly allowed

ITA 678/CHNY/2025[2019-20]Status: DisposedITAT Chennai12 Jun 2025AY 2019-20

Bench: Shri Aby T. Varkey & Shrimanoj Kumar Aggarwal

For Appellant: Mr. D. Anand, AdvocateFor Respondent: Mr. Shiva Srinivas, CIT
Section 132Section 153A

…identical issue was involved in the decision rendered by was involved in the decision rendered by the coordinate Bench of the ITAT Bench of the ITAT, Visakhapatnam in the case of Visakhapatnam in the case of ACIT Vs Hirapanna Jewellers ( Hirapanna Jewellers (189 ITD 608) wherein it was held as under: held as under: “7. We have heard both the parties and perused the material placed on 7. We have heard both the parties and perused the material placed on 7. We have heard both the parties and perused the material placed on record. In the instant case, the assessee has admitted the receipt record. In the instant cas…

M/S. Lalitha Jewellery Mart Ltd., Chennai vs. DCIT, Central Circle-1(4), Chennai

In the result, all the appeals of the assessee are partly allowed

ITA 677/CHNY/2025[2018-19]Status: DisposedITAT Chennai12 Jun 2025AY 2018-19

Bench: Shri Aby T. Varkey & Shrimanoj Kumar Aggarwal

For Appellant: Mr. D. Anand, AdvocateFor Respondent: Mr. Shiva Srinivas, CIT
Section 132Section 153A

…identical issue was involved in the decision rendered by was involved in the decision rendered by the coordinate Bench of the ITAT Bench of the ITAT, Visakhapatnam in the case of Visakhapatnam in the case of ACIT Vs Hirapanna Jewellers ( Hirapanna Jewellers (189 ITD 608) wherein it was held as under: held as under: “7. We have heard both the parties and perused the material placed on 7. We have heard both the parties and perused the material placed on 7. We have heard both the parties and perused the material placed on record. In the instant case, the assessee has admitted the receipt record. In the instant cas…

Rameshkumar Melapchand Shah, Ahmedabad vs. The ITO, Ward-5(2)(4), Ahmedabad

In the result, the appeal filed by the Revenue in ITA No

ITA 1665/AHD/2024[2017-18]Status: DisposedITAT Ahmedabad29 May 2025AY 2017-18

Bench: DR. BRR Kumar (Vice President), Shri T. R. Senthil Kumar (Judicial Member)

Section 133(6)Section 142(1)Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: DR. BRR Kumar, Vice President And Shri T. R. Senthil Kumar, Judicial Member ITA No: 1618 & 1665/Ahd/2024 Assessment Year: 2017-18 Income Tax Officer Rameshkumar Ward-1(3)(1), Melapchand Shah Ahmedabad Vs 7B, Abhishek Chambers, Above Girish Colddrinks, C.G. Road, Ahmedabad Gujarat-380009 PAN: AAKHR6490R Rameshkumar Income Tax Officer Melapchand Shah Vs Ward-5(2)(4), 7B, Abhishek Ahmedabad Chambers, Above Girish Colddrinks, C.G. Road, Ahmedabad Gujarat-380009 PAN: AAKHR6490R (Appellant) (Respondent) Revenue Represented: Shri Rignesh Das, Sr.D.R.…

Income Tax Officer, Ward-1(3)(1), Ahmedabad vs. Rameshkumar Melapchand Shah, Ahmedabad

In the result, the appeal filed by the Revenue in ITA No

ITA 1618/AHD/2024[2017-18]Status: DisposedITAT Ahmedabad29 May 2025AY 2017-18

Bench: DR. BRR Kumar (Vice President), Shri T. R. Senthil Kumar (Judicial Member)

Section 133(6)Section 142(1)Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: DR. BRR Kumar, Vice President And Shri T. R. Senthil Kumar, Judicial Member ITA No: 1618 & 1665/Ahd/2024 Assessment Year: 2017-18 Income Tax Officer Rameshkumar Ward-1(3)(1), Melapchand Shah Ahmedabad Vs 7B, Abhishek Chambers, Above Girish Colddrinks, C.G. Road, Ahmedabad Gujarat-380009 PAN: AAKHR6490R Rameshkumar Income Tax Officer Melapchand Shah Vs Ward-5(2)(4), 7B, Abhishek Ahmedabad Chambers, Above Girish Colddrinks, C.G. Road, Ahmedabad Gujarat-380009 PAN: AAKHR6490R (Appellant) (Respondent) Revenue Represented: Shri Rignesh Das, Sr.D.R.…

Anilbhai Hasmukhbhai Soni, Vadodara vs. The Income Tax Officer, Ward-3(1)(3), Vadodara

In the result, the appeal filed by the Assessee is allowed

ITA 1083/AHD/2023[2017-18]Status: DisposedITAT Ahmedabad26 May 2025AY 2017-18

Bench: Shri T.R. Senthil Kumar (Judicial Member), Shri Makarand Vasant Mahadeokar (Accountant Member)

Section 143(3)Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Shri T.R. Senthil Kumar, Judicial Member And Shri Makarand Vasant Mahadeokar, Accountant Member ITA No: 1083/Ahd/2023 Assessment Year: 2017-18 Anilbhai Hasmukhbhai Soni The ITO, Abhishek A. Choksi, Ward-3(1)(3), Tower No.-F-8/1, Vs Vadodara Flat No. 304, Green City, Pal, Near Bagban Circle, Bhatha, Surat-390001 PAN: AHCPS7711H (Appellant) (Respondent) Assessee Represented: Shri Anil Kshatriya & Shri Ajay Anil Kshatriya, A.Rs. Revenue Represented: Ms. Ketaki Desai, Sr. D.R. Date of hearing : 28-04-2025 Date of pronouncement : 26-05-2025 आदेश…

Dy. Commissioner of Income Tax, Chennai vs. Chetan Kothari, Puducherry

Appeal of the revenue is dismissed

ITA 2909/CHNY/2024[2017-18]Status: DisposedITAT Chennai08 May 2025AY 2017-18

Bench: Shri Manu Kumar Giri & Shri Jagadish

For Appellant: Mr.V.Justin,CITFor Respondent: Ms.Hema Muralikrishnan
Section 143(3)Section 69

…आयकर अपीलीय अिधकरण,‘ए’"ायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘A’ BENCH, CHENNAI "ी मनु कुमार िग"र ,"ाियक सद" एवं "ी जगदीश, लेखा सद" के सम% BEFORE SHRI MANU KUMAR GIRI, JUDICIAL MEMBER AND SHRI JAGADISH, ACCOUNTANT MEMBER आयकरअपीलसं./I.T.A.No.2909/Chny/2024 (िनधा"रणवष" / Assessment Year: 2017-18) Vs Shri Chetan Kothari Deputy Commissioner of Income Tax, Central Circe-2(1), 10-A1, Anugraha Apartments, Chennai 5th Cross Street, Vivekanandha Nagar, Puducherry-605 005. PAN : AHEPC-6763-B (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ"क"ओरसे/ Appellant by : Mr.V.Justin,CIT ""यथ"क"ओरसे/Respondent by : Ms…

Jayesh Jadavji Thakkar, Surat vs. ITO, Ward 3(2)(1), Surat

In the result, appeal of the assessee is allowed for statistical purpose

ITA 930/SRT/2024[2017-18]Status: DisposedITAT Surat29 Apr 2025AY 2017-18

Bench: Shri Pawan Singh & Shri Bijayananda Prusethआयकर अपील सं./Ita No.930/Srt/2024 Assessment Year: (2017-18) (Physical Hearing) Jayesh Jadavji Thakkar, Vs. The Ito, 402, Paradise Apartment, Mahadev Ward - 3(2)(1), Faliu, Katargam, Surat - 395004 Surat "थायीलेखासं./जीआइआरसं./Pan/Gir No: Ajmpt4689H (Appellant) (Respondent) Appellant By Shri Suresh K. Kabra, Ca Respondent By Shri Ravi Kant Gupta, Cit-Dr Date Of Hearing 17/02/2025 Date Of Pronouncement 29/04/2025

Section 115BSection 143(2)Section 144Section 250Section 253(3)Section 69A

…IN THE INCOME-TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND SHRI BIJAYANANDA PRUSETH, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.930/SRT/2024 Assessment Year: (2017-18) (Physical hearing) Jayesh Jadavji Thakkar, Vs. The ITO, 402, Paradise Apartment, Mahadev Ward - 3(2)(1), Faliu, Katargam, Surat - 395004 Surat "थायीलेखासं./जीआइआरसं./PAN/GIR No: AJMPT4689H (Appellant) (Respondent) Appellant by Shri Suresh K. Kabra, CA Respondent by Shri Ravi Kant Gupta, CIT-DR Date of Hearing 17/02/2025 Date of Pronouncement 29/04/2025 आदेश / O R D E R PER BIJAYANANDA PRUSETH, AM: This appeal…

ACIT., Central Circle, Aligarh vs. M/S Radharani Jewellers Ltd, Delhi

The appeal stand dismissed

ITA 23/AGR/2022[2017-18]Status: DisposedITAT Agra28 Mar 2025AY 2017-18

Bench: Hon’Ble Shri Satbeer Singh Godara, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं. / Ita No.23/Agr/2022 (िनधा"रणवष" / Assessment Year: 2017-18) Acit Central Circle M/S Radharani Jewellers Limited बनाम/ 5882/4, 2Nd Floor, Block No.4, Aaykar Bhawan, Sanjay Place Vs. Agra - 282002. Karol Bagh, Delhi-110005 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaecr-3358-M (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri Anurag Sinha (Advocate) – Ld. Ar ""थ"कीओरसे/Respondent By : Dr. Arun Kumar Yadav – Ld. Cit-Dr सुनवाईकीतारीख/Date Of Hearing : 19-02-2025 घोषणाकीतारीख /Date Of Pronouncement : 28-03-2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Revenue For Assessment Year (Ay) 2017-18 Arises Out Of An Order Of Learned Commissioner Of Income Tax (Appeals), Kanpur Dated 23-12-2021 In The Matter Of An Assessment Framed By Ld. Acit, Central Circle, Agra (Ao) U/S 143(3) Of The Act On 31-12-2019. The Sole Issue In The Appeal Is Addition Of Cash Deposits During Demonetization Period. 2. The Ld. Cit-Dr Advanced Arguments & Supported The Findings Of Ld. Ao Whereas Ld. Ar Also Advanced Arguments & Supported The Findings Of Ld. Cit(A) In The Impugned Order. Having Heard Rival

For Appellant: Shri Anurag Sinha (Advocate) – Ld. ARFor Respondent: Dr. Arun Kumar Yadav – Ld. CIT-DR
Section 115BSection 143(3)Section 68

…Rs.2 Lacs and in such case, the assessee was under no legal obligation to maintain the record of purchasers in respect of such sales. Applying the ratio of various decisions including the decision of Vizag Tribunal in the case of ACIT vs. Hirapanna Jewelers (128 Taxmann.com 291), the addition so made u/s 68 could not be upheld and accordingly, the same was deleted against which the revenue is in further appeal before us. Our findings and Adjudication 4. From the records, it emerges that the assessee is engaged in manufacturing / trading of gold, diamond, platinum, silver jewellery / coins / utensils and trading…

Lakshmi Narayana Chenna, Machilipatnam vs. Income Tax Officer, Ward-1, Machilipatnam

In the result, appeal filed by the assessee is allowed

ITA 530/VIZ/2024[2017-18]Status: DisposedITAT Visakhapatnam13 Mar 2025AY 2017-18

Bench: Shri Manjunatha G. & Shri K. Narasimha Charyआ.अपी.सं /Ita No.530/Viz/2024 (निर्धारण वर्ा/Assessment Year: 2017-18) Lakshmi Narayana Chenna Vs. Income Tax Officer Machilipatnam Ward-1 [Pan : Dbaps5532K] Machilipatnam (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee By: Shri K.Siva Rama Kumar, Ar (Through Hybrid Hearing) रधजस् व द्वधरध/Revenue By:: Dr.Aparna Villuri, Dr सुिवधई की तधरीख/Date Of Hearing: 11/03/2025 घोर्णध की तधरीख/Date Of 13/03/2025 Pronouncement: आदेश / Order Per. Manjunatha G., A.M: This Appeal Filed By The Assessee Is Directed Against The Order Dated 17.12.2024 Of The Learned Commissioner Of Income Tax (Appeals) [Learned Cit(A)], Mumbai, Relating To A.Y.2017-18. 2. The Brief Facts Of The Case Are That The Assessee, An Individual, Running Business Under The Name & Style Of Vara Sidhi Vinayaka Enterprises, Is Engaged In The Business Of Trading In Mobile Phones & Accessories. The Assessee Has Not Filed His Return Of Income For The A.Y.2017-18. Basing On The Information

For Appellant: Shri K.Siva Rama Kumar, ARFor Respondent: : Dr.Aparna Villuri, DR
Section 142(1)Section 144Section 69A

…आयकर अपीलीय अधिकरण, विशाखापटणम पीठ में IN THE INCOME TAX APPELLATE TRIBUNAL VISAKHAPATNAM BENCH Before Shri Manjunatha G., Accountant Member and Shri K. Narasimha Chary, Judicial Member आ.अपी.सं /ITA No.530/Viz/2024 (निर्धारण वर्ा/Assessment Year: 2017-18) Lakshmi Narayana Chenna Vs. Income Tax Officer Machilipatnam Ward-1 [PAN : DBAPS5532K] Machilipatnam (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee by: Shri K.Siva Rama Kumar, AR (through Hybrid hearing) रधजस् व द्वधरध/Revenue by:: Dr.Aparna Villuri, DR सुिवधई की तधरीख/Date of hearing: 11/03/2025 घोर्णध की तधरीख/Date of 13/03/2025 Pronouncement: आदेश /…

Piyush Jain, Indore vs. Income Tax Officer-4(4), Indore, ITO

In the result, the appeal filed by the assessee is allowed

ITA 368/IND/2024[2017-18]Status: DisposedITAT Indore07 Mar 2025AY 2017-18

Bench: Sh. Bhagirath Mal Biyani & Sh. Udayan Dasgupta

For Appellant: Sh. Gagan Tiwari & Ms. Priyal Jain, ARsFor Respondent: Sh. Ashish Porwal, Sr. D. R
Section 143(3)Section 199CSection 250Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SH. BHAGIRATH MAL BIYANI, ACCOUNTANT MEMBER AND SH. UDAYAN DASGUPTA, JUDICIAL MEMBER I.T.A. No. 368/Ind/2024 Assessment Year: 2017-18 Piyush Jain, 43, Ramchandra Bagar Extension, Indore Madhya Pradesh - 452009 [PAN: AFWPJ 2204G] (Appellant) Vs. Income Tax Officer-4(4), Indore, ITO, Indore (Respondent) Appellant by : Sh. Gagan Tiwari & Ms. Priyal Jain, ARs Respondent by : Sh. Ashish Porwal, Sr. D. R. Date of Hearing : 27.01.2025 Date of Pronouncement : 07.03.2025 ORDER Per Udayan Dasgupta, J.M.: This appeal is filed by the assessee against the order…

Manojbhai Arvindbhai Parekh, Rajkot vs. Assistant Commissioner of Income Tax, Circle - 2(1), Rajkot

In the result, appeal filed by the assessee, is partly allowed in above terms

ITA 385/RJT/2023[2017-18]Status: DisposedITAT Rajkot27 Feb 2025AY 2017-18

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinhaआयकर अपील सं./Ita No. 385 /Rjt/2023 ("नधा"रण वष"/Assessment Year: (2017-18) Manojbhai Arvindbhai Parekh The Acit Of I. T. Circle – 2(1), Shreeji Giriraj Trading, 19-Giriraj Vs. Rajkot – 360001 Chamber, Old Gadhiwas Soni Bazar, Rajkot – 360001 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Acypp1471C (अपीलाथ"/Assessee) (""यथ"/Respondent)

For Appellant: Shri Chetan Agarwal, Ld. ARFor Respondent: Shri Abhimanyu Singh Yadav, Ld. Sr.DR
Section 115BSection 142(1)Section 143(1)Section 143(2)Section 143(3)Section 68

…आयकर अपील"य अ"धकरण,राजकोट "यायपीठ, राजकोट। IN THE INCOMETAXAPPELLATE TRIBUNAL,RAJKOT BENCH, RAJKOT BEFORE DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER And SHRI DINESH MOHAN SINHA, JUDICIAL MEMBER आयकर अपील सं./ITA No. 385 /RJT/2023 ("नधा"रण वष"/Assessment Year: (2017-18) Manojbhai Arvindbhai Parekh The ACIT of I. T. Circle – 2(1), Shreeji Giriraj Trading, 19-Giriraj Vs. Rajkot – 360001 Chamber, Old Gadhiwas Soni Bazar, Rajkot – 360001 "थायीलेखासं./जीआइआरसं./PAN/GIR No.: ACYPP1471C (अपीलाथ"/Assessee) (""यथ"/Respondent) "नधा"रती क" ओर से/Assessee by : Shri Chetan Agarwal, Ld. AR व क" ""यथ" ओर से/Respondent by : Shri Abh…

Kiran Fine Jewellers Private Limited, Jaipur vs. Deputy Commissioner of Income Tax, Central Circle-2, Jaipur

In the result ground no 2 raised by the assessee is allowed

ITA 648/JPR/2024[2017-18]Status: DisposedITAT Jaipur25 Feb 2025AY 2017-18

Bench: DR. S. SEETHALAKSHMI (Judicial Member)

For Appellant: Sh. S. R. Sharma, CA &For Respondent: Sh. P. P. Meena, CIT-Th. V.H
Section 115BSection 143(3)Section 145(3)Section 68Section 69A

…sed income and incurred expenses outside books of account would not be sustainable – Whether Special leave Petition against said impugned order was to be dismissed – Held, yes.” (i) ACIT Vs Himachal Fibres Limited (ITAT Delhi) (j) ACIT Vs Hirapanna Jewellers (189 ITD 608) (Vishakhapatnam Bench) (k) Smt. Charu Aggarwal Vs CIT (140 taxmann.com 588) (Chandigarh Trib.) (l) Anantapur Kalpana Vs ITO (130 taxmann.com 141) (Bangalore Trib.) (m) PCIT Vs Agson Global Pvt. Ltd (441 ITR 550) (Delhi High Court) Thus, it is submitted that allegations made by learned A.O. regarding fabrication of cash sales transactions on the…

Dy. CIT, Corporate Circle-1, Coimbatore vs. M/S Rkr Gold Pvt Ltd., Coimbatore

In the result, appeal filed by the Revenue is dismissed

ITA 10/CHNY/2023[2017-18]Status: DisposedITAT Chennai24 Feb 2025AY 2017-18

Bench: Shri Aby T Varkey, Hon’Ble & Shri S. R. Raghunatha, Hon’Bleआयकर अपील सं./Ita No.: 10/Chny/2023 िनधा"रण वष" / Assessment Year: 2017-18 M/S. Rkr Gold Pvt Ltd., Deputy Commissioner Of V. No. 169, T.V. Samy Road West, Income Tax, R.S. Puram, Coimbatore South, Corporate Circle-1, Aayakar Coimbatore – 641 002. Bhavan, [Pan: Aadcr-4414-M] 63, Race Course Road, Coimbatore – 641 018. (अपीलाथ"/Appellant) (""यथ"/Respondent) : Shri.R.Clement Ramesh, Cit अपीलाथ" क" ओर से/Appellant By ""यथ" क" ओर से/Respondent By : Shri.N.Arjun Raj, Advocate & Shri Girish Kumar, Advocate सुनवाई क" तारीख/Date Of Hearing : 19.02.2025 घोषणा क" तारीख/Date Of Pronouncement : 24.02.2025 आदेश /O R D E R

For Respondent: Shri.N.Arjun Raj, Advocate &
Section 142(1)Section 143(2)Section 69A

…ee relied on the following judgments: - Smt. Charu Aggarwal Vs.DCIT (2022) 140 taxmann.com 588 (Chandigarh Trib) - CIT Vs.Smt. P K Noorjhan 103 Taxmann 382 (SC) (1999) 237 ITR 570 (SC) - ACIT Vs. Hirapanna Jewellers - ITA No.253/Viz/2020, ITAT Vishakapatnam – 189 ITD 608 (2021) - B.Krishan Kumar Vs.ITO [2019] 107 taxmann.com 464 (SC) and pleaded to delete the addition made by the AO. :-8-: ITA. No: 10/Chny/2023 5.1 The ld.CIT(A), after considering the submissions made and case laws relied upon by the assessee, held that the assessee’s submissions with regard to cash deposits during demonetization period is sup…

Om Vinyls Private Limited, Mumbai vs. Assistant Commissioner of Income Tax, Mumbai

In the result, appeal of the assessee is allowed

ITA 3549/MUM/2024[2017-18]Status: DisposedITAT Mumbai13 Feb 2025AY 2017-18

Bench: Shri Amit Shukla & Shri Girish Agrawalassessment Year: 2017-18

For Appellant: Shri Mehul Shah, CAFor Respondent: Shri Manish Ajudiya - CIT DR
Section 115BSection 115JSection 143(3)Section 145(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH MUMBAI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER Assessment Year: 2017-18 Om Vinyls Private Limited Assistant Commissioner of 306/307/308, 3rd Floor, Income Tax, Vyapar Bhavan, Vs. Mumbai 49 P D Mello Road Mumbai - 400009 (PAN : AAAC07543H) (Appellant) (Respondent) Present for: Assessee : Shri Mehul Shah, CA Revenue : Shri Manish Ajudiya - CIT DR Date of Hearing : 19.11.2024 Date of Pronouncement : 13.02.2025 O R D E R PER GIRISH AGRAWAL, ACCOUNTANT MEMBER: This appeal filed by the assessee is against the order of Ld. C…