Anand Prakash Soni v. DCIT

AKSHAT LOYALKA,JAIPUR vs. RJN-C-(101)(1), JAIPUR

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

…—Order of the Tribunal\ndoes not give rise to a substantial question of law”\nIn this case, cash was found on search carried out on 04.02.2001 and was explained to be out\nof the cash withdrawal in Dec-2000.\n4.2.3Also refer Anand Prakash Soni v/s DCIT (2006) 101 TTJ 97 (Jd) Para 5-6\n“Search and seizure—Block assessment—Computation of undisclosed income—Cash found\nduring search—Assessee is entitled to furnish cash flow statement to explain the transactions\nwhen no books of account are maintained—In such circumstances it becomes the duty of the\nAO to verify the balance sheet and cash flow statement with the ne…

ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE, KOTA vs. NISHA JAIN, KOTA

In the result, the appeal of the Revenue is dismissed with no orders as to cost

…ble—Order of the Tribunal does not give rise to a substantial question of law” In this case, cash was found on search carried out on 04.02.2001 and was explained to be out of the cash withdrawal in Dec-2000. 8.4.3 Also refer Anand Prakash Soni v/s DCIT (2006) 101 TTJ 97 (Jd) para 5-6 held as under: “Search and seizure—Block assessment—Computation of undisclosed income—Cash found during search—Assessee is entitled to furnish cash flow statement to explain the transactions when no books of account are maintained—In such circumstances it becomes the duty of the AO to verify the balance sheet and cash flow statement…

AHLUWALIA ERECTORS & FABRICATORS PRIVATE LIMITED,JAIPUR vs. ACIT, KOTA

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

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

…able—Order of the Tribunal does not give rise to a substantial question of law” In this case, cash was found on search carried out on 04.02.2001 and was explained to be out of the cash withdrawal in Dec-2000. 6.5. Also refer Anand Prakash Soni v/s DCIT (2006) 101 TTJ 97 (Jd) para 5-6 “Search and seizure—Block assessment—Computation of undisclosed income—Cash found during search—Assessee is entitled to furnish cash flow statement to explain the transactions when no books of account are maintained—In such circumstances it becomes the duty of the AO to verify the balance sheet and cash flow statement with the necess…

PARSHAVNATH BUILDERS ,JAIPUR vs. PCIT, UDAIPUR

In the result, the appeal of the assessee is dismissed

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

…nable—Order of the Tribunal does not give rise to a substantial question of law” In this case, cash was found on search carried out on 04.02.2001 and was explained to be out of the cash withdrawal in Dec-2000. 7.3 Also refer Anand Prakash soni v/s DCIT (2006) 101 TTJ 97 (Jd) para 5-6 “Search and seizure—Block assessment—Computation of undisclosed income—Cash found during search—Assessee is entitled to furnish cash flow statement to explain the transactions when no books of account are maintained—In such circumstances it becomes the duty of the AO to verify the balance sheet and cash flow statement with the necess…

RAMESHWAR PRASAD SHRINGI,GUMANPURA vs. PR.CIT, UDAIPUR

In the result, the appeal of the assessee is allowed

…able—Order of the Tribunal does not give rise to a substantial question of law” In this case, cash was found on search carried out on 04.02.2001 and was explained to be out of the cash withdrawal in Dec-2000. 7.5 Also refer Anand Prakash Soni v/s DCIT (2006) 101 TTJ 97 (Jd) para 5-6 “Search and seizure—Block assessment—Computation of undisclosed income—Cash found during search—Assessee is entitled to furnish cash flow statement to explain the transactions when no books of account are maintained—In such circumstances it becomes the duty of the AO to verify the balance sheet and cash flow statement with the neces…

SHRI GUN NIDHAN SINGH,JAIPUR vs. ITO, WARD-2(3), JAIPUR

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

Bench: Shri Sandeep Gosain, Jm & Shri Vikram Singh Yadav, Am Vk;Dj Vihy La-@Ita No. 1251/Jp/2019 Fu/Kzkj.K O"Kz@Assessment Year :2014-15 Shri Gun Nidhan Singh, Cuke I.T.O., Vs. 3, Telephone Colony, Tonk Road, Ward-2(3), Jaipur. Jaipur Lfkk;H Ys[Kk La-@Thvkbzvkj La-@Pan/Gir No.: Abgps 9249 E Appellant Respondent Fu/Kzkfjrh Dh Vksj Ls@ Assessee By: Shri Mahendra Gargieya & Shri Dewang Gargieya (Advs) Jktlo Dh Vksj Ls@ Revenue By: Smt. Monisha Choudhary (Jcit) Lquokbz Dh Rkjh[K@ Date Of Hearing : 18/03/2021 Mn?Kks"K.Kk Dh Rkjh[K@ Date Of Pronouncement : 24/05/2021 Vkns'K@ Order Per: Sandeep Gosain, J.M. This Is The Appeal Filed By The Assessee Against The Order Of The Ld. Cit(A)-I, Jaipur Dated 05/08/2019 For The A.Y. 2014-15. The Grounds Taken By The Assessee Are As Under:

…bility of the income though admitted and assessed of the preceding years.” 5. Supporting Case Laws: (i) CIT v/s P.V. Bhoopathy (2006) 205 CTR 495 (Mad) held (ii) CIT vs Kulwant Rai (2007) 210 CTR 380 (Delhi) para 16-17 (iii) Anand Prakash Soni v/s DCIT (2006) 101 TTJ 97 (Jd) para 5-6 (iv) Shivcharan Dass vs. CIT (1980) 126 ITR 0263 (P&H) 6. The various case laws cited before the ld. CIT(A) strongly and directly supporting the case of the appellant, were completely ignored by the ld. CIT(A) in as much as he is not whispered a single word thereon. The cited decisions were mostly of Hon’ble High Court and the ld. CI…

BAJRANG SINGH CHOUDHARY,JAIPUR vs. ITO, JAIPUR

The appeal of the assessee is partly allowed as indicated above

…nable—Order of the Tribunal does not give rise to a substantial question of law” In this case, cash was found on search carried out on 04.02.2001 and was explained to be out of the cash withdrawal in Dec-2000. 8.3 Also refer Anand Prakash Soni v/s DCIT (2006) 101 TTJ 97 (Jd) (DPB 18-42) para 5-6 “Search and seizure—Block assessment—Computation of undisclosed income—Cash found during search—Assessee is entitled to furnish cash flow statement to explain the transactions when no books of account are maintained—In such circumstances it becomes the duty of the AO to verify the balance sheet and cash flow statement wit…