ACIT v. Pradeep Agarwal

159 ITD 54Income Tax Appellate Tribunal2016#14988 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2024.

Sections most often in play

Section 131 Section 142(1)Section 143(2)Section 143(3)Section 68

Issues it is cited on

company section 14 india nfac business

Judgments citing ACIT v. Pradeep Agarwal

ACIT, Circle-10(1), C.R Building, ITO, Delhi vs. Hari Om Retail Private Limited, Shakti Nagar, Delhi

ITA 1700/DEL/2024[2017-18]Status: DisposedITAT Delhi28 Aug 2024AY 2017-18

Bench: Shri M. Balaganesh & Shri Anubhav Sharmaassessment Year: 2017-18

For Appellant: Shri Vibhu Gupta, AdvocateFor Respondent: Shri Ajay Kumar Arora, Sr. DR

Section 142(1)Section 143(2)Section 143(3)Section 68

…lowing cases: • DIT vs. Keshav Social & Charitable Foundation: 278 ITR 152 (Del HC) • Smt. Harshila Chordia vs ITO: 298 ITR 349 (Raj HC) • Kishore JeramBhai Khaniya, Prop. M/s Poonam Enterprises: ITA No. 1220/Del/2011 (Del ITAT) • ACIT vs Pradeep Agarwal: 159 ITD 54 (Chand. ITAT) 3.5 It is submitted by Ld. AR that the assessing officer has made a vague and unsubstantiated allegation that cash deposit is not corroborated based on surmises, conjectures and suspicion and overlooked the audited books of accounts maintained and produced by the assessee-company wherein the entire sales have been declared which hav…

Truworth Infotech Private Limited, Jaipur vs. Income Tax Officer, Ward-2(2), Jaipur

In the result, the appeal of the assessee is allowed

ITA 79/JPR/2023[2014-15]Status: DisposedITAT Jaipur04 Jul 2023AY 2014-15

Bench: SHRI SANDEEP GOSAIN (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri S.R. Sharma, CA &For Respondent: Mrs. Monisha Choudhary, Addl. CIT-DR

Section 115JSection 143(2)Section 143(3)Section 14A

…6 Taxman 45 is squarely applicable to the facts of the present case, as no exempt income has been earned by the assessee during the year. In view of this, the disallowance deserves to be deleted. [Asstt. CIT v. Pardeep Kumar Aggarwal [2016] 70 taxmann.com 154/159 ITD 54 (Chd.)]. The Circular No. 5 of 2014 dated 11-02-2014 being inconsistent with 7 TRUWORTH INFOTECH PVT LTD. VS ITO , WARD 2(2), JAIPUR plethora of decisions of High Courts and ITATS cannot be applied by A.O. and is of no avail. It is also submitted that an explanation has been inserted by Finance Act, 2022 to section 14A with effect from 01-04-2022…

Shri Ravinder Sachdeva, Amritsar vs. Income Tax Officer Ward -5 (4), Amritsar

In the result, the appeal of the assesse is allowed for statistical

ITA 263/ASR/2022[2012-13]Status: DisposedITAT Amritsar20 Jun 2023AY 2012-13

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

For Appellant: Shri. P.N. Arora, AdvocateFor Respondent: Shri Pardeep Kumar, Sr. DR

Section 142(1)Section 144Section 147Section 148Section 234ASection 68

…de in respect of Rs.6,98,000, which was found to be the cash receipts from the customers and against which delivery of vehicle was made to them ” (emphasis supplied) It was held likewise by the Chandigarh Bench of Tribunal in case of ACIT vs Pradeep Agarwal: 159 ITD 54 (Chand.) wherein it was held that no addition could be made on account of cash deposited in bank where assessee had clearly shown that such deposit was out of cash received on sale of land which w as duly recorded in cash book. Similar view was expressed by the Kolkata Bench of Tribunal in case of Narendra Nath Paul vs ITO: ITA No. 2284/Kol/2014…

Sanjeev Jain, Saharanpur vs. ITO, Saharanpur

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

ITA 3381/DEL/2017[2013-14]Status: DisposedITAT Delhi15 Jan 2019AY 2013-14

Bench: Sh. R.K. Pand & Ms. Suchitra Kambleassessment Year: 2013-14

Section 10(38)

…of ITO Vs. Shri Vijay Kanodia 21. Smt. Manju bkansal Vs. ITO – 1 (1) ITA No.70/LKW/2011 (Lucknow) 22. Tekchand Rambhiya HUF Vs. ITO ITA No. 960/Mum/2012 23. DCIT Vs. Sunita Khemka ITA No.714 to 718/kol/2011 24. ACIT Vs. Pradeep Kumar Aggarwal reported [2016] 159 ITD 54 (Chandigarh-Trib.) 25. Hon’ble ITAT Mumbai in the case of Farrah Marker Vs. ITO [Mumbai ITAT] 26. ITO Vs. Indravadan Jain HUF [2016] 47 CCH 0303 MumTrib 27. ACIT Vs. Shri Ziauddin A Siddque, ITA No.5182 & 5183/Mum/2011 28. Shri Pratik Suryakant Shah & Ors. Vs. ITO ITA No.810 to 815 & 922 to 926 /Ahd/2015 29. Dolarrai Hemani Kolkata Vs. ITO 30. ACI…

Sunita Khemka, New Delhi vs. ACIT, Central Circle- 15, Jhandewalan Extn., New Delhi

In the result, Appeal of assessee is allowed

ITA 389/DEL/2018[2014-15]Status: DisposedITAT Delhi02 Aug 2018AY 2014-15

Bench: Shri Bhavnesh Saini

For Appellant: Shri Raj Kumar, C.A. &For Respondent: Shri S.L. Anuragi, Sr. D.R

Section 10Section 10(38)

…esh Ratilal Marolia, ITA No. 456 of 2007 (Bombay High Court) Smt. Jamnadevi Agrawal 328 ITR 656 (Bom) Ashish International, ITA No. 4299 of 2009 (Bombay High Court) Farrah Marker, ITAT Mumbai Bench in Sunil Prakash, ITAT Mumbai Bench in Pardeep Kumar Aggarwal 159 ITD 54 (Chandigarh) 24 ITA.No.389/Del./2018 Smt. Sunita Khemka, New Delhi. Sri Dolarrai Hemani, ITAT Kolkata Bench in ITA No. 19/Kol/2014 Indravadan Jain HUF, ITAT Mumbai Bench in ITA No. 4861/Mum/2014 Kamla Devi S Doshi, ITAT Mumbai Bench in ITA No. 1957/Mum/2015 Surya Prakash Toshniwal, ITAT Kolkata Bench in ITA No. 1213/Kol/2016 Sunita Jain, ITAT Ahm…

Shikha Dhawan, Gurgaon vs. ITO, Ward- 4(2), Gurgaon

In the result, the appeal of the assessee is allowed

ITA 3035/DEL/2018[2014-15]Status: DisposedITAT Delhi27 Jun 2018AY 2014-15

Bench: Sh.Bhavnesh Saini[Assessment Year: 2014-15] Vs Smt. Shikha Dhawan, Ito, C-101, Centre Park, Ward-4(2), Sector-42, Gurgaon. Gurgaon. Pan-Ccbps1718L (Appellant) (Respondent) Appellant By Sh. Gautam Jain & Sh. Peeyush Kamal, Advocate Respondent By Sh. S.L.Anuragi, Sr.Dr Date Of Hearing 11.06.2018 Date Of Pronouncement 27.06.2018

Section 10(38)Section 68

…mbay High Court) Smt. Jamnadevi Agrawal 328 ITR 656 (Bom) Ashish International, ITA No. 4299 of 2009 (Bombay High Court) Farrah Marker, ITAT Mumbai Bench in ITA No. 3801/Mum/2011 Sunil Prakash, ITAT Mumbai Bench in ITA No. 6494/Mum/2014 Pardeep Kumar Aggarwal 159 ITD 54 (Chandigarh) Sri Dolarrai Hemani, ITAT Kolkata Bench in ITA No. 19/Kol/2014 Indravadan Jain HUF, ITAT Mumbai Bench in ITA No. 4861/Mum/2014 Kamla Devi S Doshi, ITAT Mumbai Bench in ITA No. 1957/Mum/2015 Surya Prakash Toshniwal, ITAT Kolkata Bench in ITA No. 1213/Kol/2016 Sunita Jain, ITAT Ahmedabad Bench in ITA No. 501 & 502/Ahd/2016 Pratik Suryak…