ACIT v. Kashmir Trading Company

20 Taxmann.com 337Reported decision2012#23453 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 359,850 Indian tax judgments — from 2020 to 2020.

Judgments citing ACIT v. Kashmir Trading Company

The ITO, Sendhwa vs. Shri Dwarka Prasad Tayal, Sendhwa

In the result appeal of the assessee ITA No

ITA 334/IND/2018[11-12]Status: DisposedITAT Indore13 Oct 2020

Bench: Hon’Ble Kul Bharat & Hon’Ble Manish Boradassessment Year 2011-12

Section 142(1)(ii)Section 143(1)Section 143(2)Section 143(3)Section 80C

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE HON’BLE KUL BHARAT, JUDICIAL MEMBER AND HON’BLE MANISH BORAD, ACCOUNTANT MEMBER Assessment Year 2011-12 Shri Dwarka Prasad Tayal, 4, Jawahar Ganj, Sendhwa (M.P) PAN : AAOPT4070B : Appellant V/s Income Tax Officer Sendhwa (M.P) : Respondent Assessment Year 2011-12 Income Tax Officer Sendhwa (M.P) : Revenue V/s Shri Dwarka Prasad Tayal, 4, Jawahar Ganj, Sendhwa (M.P) PAN : AAOPT4070B : Respondent Revenue by Smt. Ashima Gupta Assessee by Shri S.N. Agrawal, CA Date of Hearing 09.09.2020 Date of Pronounceme…

Shri Dwarka Prasad Tayal, Sendhwa vs. The ITO, Khargon

In the result appeal of the assessee ITA No

ITA 284/IND/2018[2011-12]Status: DisposedITAT Indore13 Oct 2020AY 2011-12

Bench: Hon’Ble Kul Bharat & Hon’Ble Manish Boradassessment Year 2011-12

Section 142(1)(ii)Section 143(1)Section 143(2)Section 143(3)Section 80C

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE HON’BLE KUL BHARAT, JUDICIAL MEMBER AND HON’BLE MANISH BORAD, ACCOUNTANT MEMBER Assessment Year 2011-12 Shri Dwarka Prasad Tayal, 4, Jawahar Ganj, Sendhwa (M.P) PAN : AAOPT4070B : Appellant V/s Income Tax Officer Sendhwa (M.P) : Respondent Assessment Year 2011-12 Income Tax Officer Sendhwa (M.P) : Revenue V/s Shri Dwarka Prasad Tayal, 4, Jawahar Ganj, Sendhwa (M.P) PAN : AAOPT4070B : Respondent Revenue by Smt. Ashima Gupta Assessee by Shri S.N. Agrawal, CA Date of Hearing 09.09.2020 Date of Pronounceme…

ACIT Khandwa, Khandwa vs. M.S, Sitaram Agrawal, Kasrawad

In the result appeal of the revenue stands dismissed

ITA 925/IND/2018[2014-15]Status: DisposedITAT Indore20 Aug 2020AY 2014-15

Bench: Shri Kul Bharat & Shri Manish Boradassessment Years: 2014-15 Assistant Commissioner Of M/S. Sitaram Agrawal, Income Tax, Vs. Prop. M/S Smo Khandwa Industries, Indore Road, Kasrawad, Dist. Khargone (M.P) (Revenue ) (Appellant) Pan No.Aazpa9277E Appellant By S/Shri S.N. Agrawal & Pankaj Mourya, Ars Revenue By Shri R.P. Mourya, Sr. Dr Date Of Hearing 29.07.2020 Date Of Pronouncement 20.08.2020 O R D E R

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

…s against the peak balance of unaccounted transactions carried out in the bank account. The issue needs to be examined in the light of judicial precedence. 13. We find that the Co-ordinate Bench Jodhpur in the case of ACIT Vs Kashmir Trading Company (2012) 20 Taxmann.com 337 held, considering the issue wherein the Ld. A.O did not allow the 17 Sitaram Agrawal telescoping of the peak credit in the books of accounts that of ‘Dasti Bahi’ (Dasti Bahi is a hindi name of books containing un accounted/undisclosed transactions), the Co-ordinate Bench confirmed the finding of Ld. CIT(A) allowing the telescoping ben…

ACIT v. Kashmir Trading Company (20 Taxmann.com 337) — Cited in 3 Judgments | BharatTax