ACIT v. Ravi Agricultural Industries

AAPNA MARBLE,G T ROAD BHUCHO KALAN vs. DY COMMISSIONER OF INCOME TAX, CIRCLE II BATHINDA

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

Bench: Sh. Manoj Kumar Aggarwal & Sh. Udayan Dasgupta

…esee had not adhered to surrender made during course of survey, then it was the AO to bring on record cogent material and other evidences to support addition rather than rely on statements Revenue's appeal dismissed ACIT V Ravi Agricultural Industries (2009) 117 ITD 338 (Agra) "The premises of the assesee was subjected to a survey u/s 133A during the course of which the revenue authorities found certain loose papers on which some numerical entries were recorded. At the time of survey, one of the partner of the firm agreed to surrender th amount mentioned n loose papers as on unexplained Investment. Subsequently…

RISHABH STEEL SUPPLIER,GANDHIDHAM vs. DCIT, CC-1, RAJKOT, RAJKOT

In the result, all these appeals filed by the different assessees, are allowed for statistical purposes

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinha(Hybrids Hearing) आयकरअपीलसं./Ita No.400/Rjt/2023 Assessment Year: (2021-22)

…Gramophone Co. v. CIT [1986] 158 ITR 313 (SC), wherein, it was held that An unsigned paper containing allocation of profits amongst the partners has no evidentiary value. (Referred in T. Mudduveerappa Sons (supra)) ACIT v. Ravi Agricultural Industries [2009] 117 ITD 338 (Agra) (TM). The fact of this case is that in a survey u/s. 133A the revenue authorities found certain loose papers on which some numerical entries were recorded The assessee explained that noting on the piece of paper has nothing to do with the unexplained ITA NO. 400/Rjt/2023&402-408 Shri Ramji Hamir Virda with 7 others investment made by the…

PRIYANSI CORPORATION,DIST RAJKOT vs. DCIT, CC-1, RAJKOT, RAJKOT

In the result, all these appeals filed by the different assessees, are allowed for

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinha(Hybrids Hearing) आयकर अपीलसं./Ita No.400/Rjt/2023

…Gramophone Co. v. CIT [1986] 158 ITR 313 (SC), wherein, it was held that An unsigned paper containing allocation of profits amongst the partners has no evidentiary value. (Referred in T. Mudduveerappa Sons (supra)) ACIT v. Ravi Agricultural Industries [2009] 117 ITD 338 (Agra) (TM). The fact of this case is that in a survey u/s. 133A the revenue authorities found certain loose papers on which some numerical entries were recorded The assessee explained that noting on the piece of paper has nothing to do with the unexplained 12 ITA NO. 400/Rjt/2023&402-408 Shri Ramji Hamir Virda with 7 others investment made by th…

NARENDRAKUMAR BHANWERLAL NIMBAVAT HUF,GANDHIDHAM vs. DCIT, CC-1, RAJKOT, RAJKOT

In the result, all these appeals filed by the different assessees, are allowed for statistical purposes

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinha(Hybrids Hearing) आयकरअपीलसं./Ita No.400/Rjt/2023 Assessment Year: (2021-22)

…Gramophone Co. v. CIT [1986] 158 ITR 313 (SC), wherein, it was held that An unsigned paper containing allocation of profits amongst the partners has no evidentiary value. (Referred in T. Mudduveerappa Sons (supra)) ACIT v. Ravi Agricultural Industries [2009] 117 ITD 338 (Agra) (TM). The fact of this case is that in a survey u/s. 133A the revenue authorities found certain loose papers on which some numerical entries were recorded The assessee explained that noting on the piece of paper has nothing to do with the unexplained ITA NO. 400/Rjt/2023&402-408 Shri Ramji Hamir Virda with 7 others investment made by the…

MAHAVIR IMPEX,GANDHIDHAM vs. DCIT, CC-1, RAJKOT, RAJKOT

In the result, all these appeals filed by the different assessees, are allowed for statistical purposes

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinha(Hybrids Hearing) आयकरअपीलसं./Ita No.400/Rjt/2023 Assessment Year: (2021-22)

…Gramophone Co. v. CIT [1986] 158 ITR 313 (SC), wherein, it was held that An unsigned paper containing allocation of profits amongst the partners has no evidentiary value. (Referred in T. Mudduveerappa Sons (supra)) ACIT v. Ravi Agricultural Industries [2009] 117 ITD 338 (Agra) (TM). The fact of this case is that in a survey u/s. 133A the revenue authorities found certain loose papers on which some numerical entries were recorded The assessee explained that noting on the piece of paper has nothing to do with the unexplained ITA NO. 400/Rjt/2023&402-408 Shri Ramji Hamir Virda with 7 others investment made by the…

CHAMPALAL COMPANY,GANDHIDHAM vs. DCIT, CC-1, RAJKOT, RAJKOT

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinha(Hybrids Hearing) आयकर अपीलसं./Ita No.400/Rjt/2023

…Gramophone Co. v. CIT [1986] 158 ITR 313 (SC), wherein, it was held that An unsigned paper containing allocation of profits amongst the partners has no evidentiary value. (Referred in T. Mudduveerappa Sons (supra)) ACIT v. Ravi Agricultural Industries [2009] 117 ITD 338 (Agra) (TM). The fact of this case is that in a survey u/s. 133A the revenue authorities found certain loose papers on which some numerical entries were recorded The assessee explained that noting on the piece of paper has nothing to do with the unexplained 12 ITA NO. 400/Rjt/2023&402-408 Shri Ramji Hamir Virda with 7 others 12 investment made by…

OSWAL AGRICOMM PRIVATE LIMITED,GANDHIDHAM vs. DCIT, CC-1, RAJKOT, RAJKOT

In the result, all these appeals filed by the different assessees, are allowed for statistical purposes

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinha(Hybrids Hearing) आयकरअपीलसं./Ita No.400/Rjt/2023 Assessment Year: (2021-22)

…Gramophone Co. v. CIT [1986] 158 ITR 313 (SC), wherein, it was held that An unsigned paper containing allocation of profits amongst the partners has no evidentiary value. (Referred in T. Mudduveerappa Sons (supra)) ACIT v. Ravi Agricultural Industries [2009] 117 ITD 338 (Agra) (TM). The fact of this case is that in a survey u/s. 133A the revenue authorities found certain loose papers on which some numerical entries were recorded The assessee explained that noting on the piece of paper has nothing to do with the unexplained ITA NO. 400/Rjt/2023&402-408 Shri Ramji Hamir Virda with 7 others investment made by the…

OSWAL PETROCHEM,GANDHIDHAM vs. DCIT, CC-1, RAJKOT, RAJKOT

In the result, all these appeals filed by the different assessees, are allowed for

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinha(Hybrids Hearing) आयकर अपीलसं./Ita No.400/Rjt/2023

…Gramophone Co. v. CIT [1986] 158 ITR 313 (SC), wherein, it was held that An unsigned paper containing allocation of profits amongst the partners has no evidentiary value. (Referred in T. Mudduveerappa Sons (supra)) ACIT v. Ravi Agricultural Industries [2009] 117 ITD 338 (Agra) (TM). The fact of this case is that in a survey u/s. 133A the revenue authorities found certain loose papers on which some numerical entries were recorded The assessee explained that noting on the piece of paper has nothing to do with the unexplained 12 ITA NO. 400/Rjt/2023&402-408 Shri Ramji Hamir Virda with 7 others 13 investment made by…

SHRI RAMJI HAMIR VIRDA,GANDHIDHAM vs. THE DCIT, CENTRAL CIRCLE-1, RAJKOT

In the result, all these appeals filed by the different assessees, are allowed for statistical purposes

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinha(Hybrids Hearing) आयकरअपीलसं./Ita No.400/Rjt/2023 Assessment Year: (2021-22)

…Gramophone Co. v. CIT [1986] 158 ITR 313 (SC), wherein, it was held that An unsigned paper containing allocation of profits amongst the partners has no evidentiary value. (Referred in T. Mudduveerappa Sons (supra)) ACIT v. Ravi Agricultural Industries [2009] 117 ITD 338 (Agra) (TM). The fact of this case is that in a survey u/s. 133A the revenue authorities found certain loose papers on which some numerical entries were recorded The assessee explained that noting on the piece of paper has nothing to do with the unexplained ITA NO. 400/Rjt/2023&402-408 Shri Ramji Hamir Virda with 7 others investment made by the…