Andaman Timber Industries v. CCE

281 CTR 241Supreme Court of India2015#32 most cited

What is Andaman Timber Industries v. CCE authority for?

An assessee must be given an opportunity to cross-examine third parties whose statements are relied upon for adverse findings. Failure to provide this opportunity is a serious flaw rendering the order a nullity.

1,335

judgments rely on this decision, according to BharatTax’s citation analysis of 367,194 Indian tax judgments — from 2016 to 2026.

Also referred to as

Andaman Timber Industries · cross-examination · third party information · principles of natural justice · adverse inference · retraction of statement · section 132(4) · section 143(3) · nullity of order · denial of cross-examination

Also reported as

62 Taxmann.com 3127 DTR 241324 ELT 6412015 SCC OnLine SC 1051

Sections most often in play

Section 143(3)Section 153CSection 132Section 132(4)Section 69Section 147Section 153ASection 148

Issues it is cited on

third party informationsection 65section 65bpreponderance of probabilitysection 131(1a)retracted statementsection 132(4a)on-moneysection 69bdumb documentsbogus ltcgstatement under section 132(4)

Judgments citing Andaman Timber Industries v. CCE

Babulal Roshanlal Patni, Nagpur vs. DCIT, Cencir 1(2), Nagpur

In the result, appeals of the assessee’s are allowed

ITA 196/NAG/2024[2015-16]Status: DisposedITAT Nagpur06 Feb 2025AY 2015-16

Bench: Shri V. Durga Rao

For Appellant: Shri K.P. Dewani, AdvocateFor Respondent: Shri Abhay Y. Marathe, Sr. DR
Section 147Section 148Section 69A

…s-examination and any corroborative evidence on record, it cannot be the basis for making the impugned addition in the hands of these assessee’s as held by Hon’ble Supreme 11 ITA.No.193/NAG./2024 Court in the case of Andaman Timber Industries vs. CIT [2015] 281 CTR 241 (SC) and the decision of Coordinate Bench of the Tribunal in the case of M/s. Riveria Properties Pvt. Ltd., in ITA.No.250/MUM./2013 vide order dated 27.10.2017. He accordingly submitted that the order(s) of the Assessing Officer in reopening the assessment(s), making the impugned addition(s) in the hands of these assessee’s as unexplained money u…

Patni Housing Private Limited, Nagpur vs. DCIT, Cencir 1(2), Nagpur

In the result, appeals of the assessee’s are allowed

ITA 194/NAG/2024[2015-16]Status: DisposedITAT Nagpur06 Feb 2025AY 2015-16

Bench: Shri V. Durga Rao

For Appellant: Shri K.P. Dewani, AdvocateFor Respondent: Shri Abhay Y. Marathe, Sr. DR
Section 147Section 148Section 69A

…s-examination and any corroborative evidence on record, it cannot be the basis for making the impugned addition in the hands of these assessee’s as held by Hon’ble Supreme 11 ITA.No.193/NAG./2024 Court in the case of Andaman Timber Industries vs. CIT [2015] 281 CTR 241 (SC) and the decision of Coordinate Bench of the Tribunal in the case of M/s. Riveria Properties Pvt. Ltd., in ITA.No.250/MUM./2013 vide order dated 27.10.2017. He accordingly submitted that the order(s) of the Assessing Officer in reopening the assessment(s), making the impugned addition(s) in the hands of these assessee’s as unexplained money u…

Taradevi Babulal Patni, Nagpur vs. DCIT, Circle-3, Nagpur

In the result, appeals of the assessee’s are allowed

ITA 193/NAG/2024[2015-16]Status: DisposedITAT Nagpur06 Feb 2025AY 2015-16

Bench: Shri V. Durga Rao

For Appellant: Shri K.P. Dewani, AdvocateFor Respondent: Shri Abhay Y. Marathe, Sr. DR
Section 147Section 148Section 69A

…s-examination and any corroborative evidence on record, it cannot be the basis for making the impugned addition in the hands of these assessee’s as held by Hon’ble Supreme 11 ITA.No.193/NAG./2024 Court in the case of Andaman Timber Industries vs. CIT [2015] 281 CTR 241 (SC) and the decision of Coordinate Bench of the Tribunal in the case of M/s. Riveria Properties Pvt. Ltd., in ITA.No.250/MUM./2013 vide order dated 27.10.2017. He accordingly submitted that the order(s) of the Assessing Officer in reopening the assessment(s), making the impugned addition(s) in the hands of these assessee’s as unexplained money u…

Natasha Chopra, New Delhi vs. DCIT, Circle-16(1), Delhi

Appeals are dismissed

ITA 2291/DEL/2024[2019-20]Status: HeardITAT Delhi03 Feb 2025AY 2019-20

Bench: Shri Anubhav Sharma & Shri Manish Agarwal

Section 132Section 133ASection 142Section 144Section 153Section 153CSection 69ASection 69C

…ss-examination despite requesting for the same by the Assessee, those statements cannot be used against the Assessee. 45. The Hon’ble Supreme Court in the case of M/s Andaman Timber Industries vs. Commissioner of Central Excise, Kolkata-II reported in [2015] 281 CTR 241 (SC) wherein it has been held as under:- “As mentioned above, the appellant had contested the truthfulness of the statements of these two witnesses and wanted to discredit their testimony for which purpose it wanted to avail the opportunity of cross- examination. That apart, the Adjudicating Authority simply relied upon the price list as maintain…

Natasha Chopra, New Delhi vs. DCIT, Circle- 16(1), Delhi

Appeals are dismissed

ITA 2290/DEL/2024[2018-19]Status: HeardITAT Delhi03 Feb 2025AY 2018-19

Bench: Shri Anubhav Sharma & Shri Manish Agarwal

Section 132Section 133ASection 142Section 144Section 153Section 153CSection 69ASection 69C

…ss-examination despite requesting for the same by the Assessee, those statements cannot be used against the Assessee. 45. The Hon’ble Supreme Court in the case of M/s Andaman Timber Industries vs. Commissioner of Central Excise, Kolkata-II reported in [2015] 281 CTR 241 (SC) wherein it has been held as under:- “As mentioned above, the appellant had contested the truthfulness of the statements of these two witnesses and wanted to discredit their testimony for which purpose it wanted to avail the opportunity of cross- examination. That apart, the Adjudicating Authority simply relied upon the price list as maintain…

Satelite Trade Impex Private Limited, Mumbai vs. Circle 5(3)(1), Mumbai

In the result the appeal filed by the assessee stands

ITA 912/MUM/2024[2012-13]Status: DisposedITAT Mumbai31 Jan 2025AY 2012-13

Bench: Hon'Ble Shri Sandeep Gosain & Hon'Ble Shri Girish Agrawal

Section 139Section 142Section 143Section 147Section 148Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH MUMBAI BEFORE HON'BLE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER & HON'BLE SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA No. 912/Mum/2024 (Assessment Year: 2012-13) Satelite Trade Impex Pvt Vs. Circle – 5(3)(1) Ltd, Aayakar Bhavan, Room No. 13, 3rd Floor, Mumbai. 97/99-Shiv Vilas, 5th Kumbharwda, 2nd Pathan St., Mumbai – 400004. PAN/GIR No. AAKCS6556L (Applicant) (Respondent) Assessee by Ms. Ridhisha Jain, CA & Shri Karan Jain Revenue by Ms. Monika H Pande, Sr. DR Date of Hearing 31.12.2024 Date of Pronouncement 25.02.2025 आदेश / ORDER PER SANDEEP GOSAIN, JM: The present appe…

Rajendra Mohanlal Agrawal, Jalna vs. Income Tax Officer, Ward-1, Jalna

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 514/PUN/2024[2017-2018]Status: DisposedITAT Pune29 Jan 2025AY 2017-2018

Bench: Shri R. K. Panda & Ms. Astha Chandraassessment Year : 2017-18

For Appellant: Shri Nikhil PathakFor Respondent: Shri Arvind Desai, Addl CIT-DR
Section 131Section 133(6)Section 133ASection 143(1)Section 143(2)Section 68

…ts of the various parties from whom he has obtained such statements and which is the basis for making huge addition. In this regard, he relied on the following decisions: i) Kishanchand Chelaram vs CIT, (1980) 125 ITR 713 ii) Andaman Timber Industries vs. CCE 281 CTR 214 (SC) 8. He submitted that given an opportunity, the assessee is in a position to substantiate his case by producing the evidence to the satisfaction of the Assessing Officer regarding the genuineness of such cash received from the various parties which was robbed. He further submitted that there is no dispute to the fact that theft has taken pla…

The Modern Construction Co. Pvt. Ltd., Ahmedabad vs. ITO, Ward-2(1)(4), Ahmedabad

The appeal of the assessee is allowed for statistical

ITA 432/AHD/2019[2013-14]Status: DisposedITAT Ahmedabad23 Jan 2025AY 2013-14

Bench: Smt.Annapurna Gupta & Shri Siddhartha Nautiyal

For Appellant: Shri Tushar Hemani, Sr.AdvocateFor Respondent: Dr. Darsi Suman Ratnam, CIT-DR
Section 132Section 153ASection 153CSection 250(6)Section 271(1)(c)

…आयकर अपीलीय अधिकरण, अहमदाबाद न्यायपीठ 'D' अहमदाबाद। IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD BEFORE SMT.ANNAPURNA GUPTA, ACCOUNTANT MEMBER AND SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER ITA No.3464/Ahd/2016 AND ITA No.432/Ahd/2019 Assessment Year :2013-14 The Modern Construction Co. Vs. The DCIT, Cent.Cir.1(1) Pvt. Ltd. 5th Floor, H.K. House Ashram Road Ahmedabad. PAN : AAACM 5823 Е Ashram Road Ahmedabad. ITA No.3465/Ahd/2016 Assessment Year : 2013-14 The United Builders Vs. The DCIT, Cent.Cir.1(1) Corporation 23, Arjav Co-op Housing Society, Satellite Road Ahmedabad. Ashram Road Ahmedabad. PAN…

The United Builders Corporation, Ahmedabad vs. Dy.CIT, Central Circle-1(1), Ahmedabad

The appeal of the assessee is allowed for statistical

ITA 3465/AHD/2016[2013-14]Status: DisposedITAT Ahmedabad23 Jan 2025AY 2013-14

Bench: Smt.Annapurna Gupta & Shri Siddhartha Nautiyal

Section 132Section 153ASection 153CSection 250(6)Section 271(1)(c)

…आयकर अपीलीय अधिकरण, अहमदाबाद न्यायपीठ 'D' अहमदाबाद। IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD BEFORE SMT.ANNAPURNA GUPTA, ACCOUNTANT MEMBER AND SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER ITA No.3464/Ahd/2016 AND ITA No.432/Ahd/2019 Assessment Year :2013-14 The Modern Construction Co. Vs. The DCIT, Cent.Cir.1(1) Pvt. Ltd. 5th Floor, H.K. House Ashram Road Ahmedabad. PAN : AAACM 5823 Е Ashram Road Ahmedabad. ITA No.3465/Ahd/2016 Assessment Year : 2013-14 The United Builders Vs. The DCIT, Cent.Cir.1(1) Corporation 23, Arjav Co-op Housing Society, Satellite Road Ahmedabad. PAN : AAAFU 6786 D Ashram R…

Modern Construction Co. Pvt. Ltd., Ahmedabad vs. The Dy.CIT, Central Circle-1(1), Ahmedabad

The appeal of the assessee is allowed for statistical

ITA 3464/AHD/2016[2013-14 (Q-4)]Status: DisposedITAT Ahmedabad23 Jan 2025

Bench: Smt.Annapurna Gupta & Shri Siddhartha Nautiyal

For Appellant: Shri Tushar Hemani, Sr.AdvocateFor Respondent: Dr. Darsi Suman Ratnam, CIT-DR
Section 132Section 153ASection 153CSection 250(6)Section 271(1)(c)

…आयकर अपीलीय अधिकरण, अहमदाबाद न्यायपीठ 'D' अहमदाबाद। IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD BEFORE SMT.ANNAPURNA GUPTA, ACCOUNTANT MEMBER AND SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER ITA No.3464/Ahd/2016 AND ITA No.432/Ahd/2019 Assessment Year :2013-14 The Modern Construction Co. Vs. The DCIT, Cent.Cir.1(1) Pvt. Ltd. 5th Floor, H.K. House Ashram Road Ahmedabad. PAN : AAACM 5823 Е The United Corporation Ashram Road Ahmedabad. Ashram Road Ahmedabad. ITA No.3465/Ahd/2016 Assessment Year : 2013-14 Builders Vs. The DCIT, Cent.Cir.1(1) 23, Arjav Co-op Housing Society, Satellite Road Ahmedabad. PAN…

Assistant Commissioner of Income Tax, Central Circle-2, Trichy vs. Ramasamy Natarajan, Trichy

In the result, both the appeals stand dismissed

ITA 2641/CHNY/2024[2015-16]Status: DisposedITAT Chennai22 Jan 2025AY 2015-16

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm 1. आयकरअपील सं./ Ita No.2641/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2015-16) Acit Shri Ramasamy Natarajan बनाम Central Circle-2 # 255, Ganapathy Nagar South, / Vs. Trichy. T.V. Kovil Trichy-620005. "थायीलेखासं./ जीआइआरसं./Pan/Gir No. Aabpn-8486-E (अपीलाथ"/Appellant) : (" थ" / Respondent) & 2. आयकरअपील सं./ Ita No.2640/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2016-17) Acit Shri Jayaraman Muthureddiar बनाम #14, Akila Gardens, 1St Street, Central Circle-2 Trichy. Ganapathy Nagar, T.V.Kovil / Vs. Trichy-620005. "थायीलेखासं./ जीआइआरसं./Pan/Gir No. Aadhj-0819-D (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" कीओर से/ Revenue By : Shri R. Clement Ramesh Kumar (Cit)-Ld. Dr " थ" की ओर से/ Assessee By : Shri Y. Sridhar (Fca) & Ms. Varshha Sridhar (Ca)-Ld. Ars सुनवाई की तारीख/Date Of Hearing : 02-01-2025 घोषणा की तारीख /Date Of Pronouncement : 22-01-2025 आदेश / O R D E R

For Appellant: Shri Y. Sridhar (FCA) & Ms. VarshhaFor Respondent: Shri R. Clement Ramesh Kumar (CIT)-Ld. DR
Section 131Section 132Section 143(3)Section 153CSection 69

…आयकर अपीलीय अिधकरण ‘सी’ "ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, CHENNAI माननीय +ी मनोज कुमार अ/वाल ,लेखा सद3 एवं माननीय +ी मनु कुमार िग7र, "ाियक सद3 के सम8। BEFORE HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM AND HON’BLE SHRI MANU KUMAR GIRI, JM 1. आयकरअपील सं./ ITA No.2641/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2015-16) ACIT Shri Ramasamy Natarajan बनाम Central Circle-2 # 255, Ganapathy Nagar South, / Vs. Trichy. T.V. Kovil Trichy-620005. "थायीलेखासं./ जीआइआरसं./PAN/GIR No. AABPN-8486-E (अपीलाथ"/Appellant) : (" थ" / Respondent) & 2. आयकरअपील सं./ ITA No.2640/Chny/2024 (िनधा9रणवष9 / Assessment…

Assistant Commissioner of Income Tax, Central Circle-2, Trichy vs. Jayaraman Muthureddiar, Trichy

In the result, both the appeals stand dismissed

ITA 2640/CHNY/2024[2016-17]Status: DisposedITAT Chennai22 Jan 2025AY 2016-17

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm 1. आयकरअपील सं./ Ita No.2641/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2015-16) Acit Shri Ramasamy Natarajan बनाम Central Circle-2 # 255, Ganapathy Nagar South, / Vs. Trichy. T.V. Kovil Trichy-620005. "थायीलेखासं./ जीआइआरसं./Pan/Gir No. Aabpn-8486-E (अपीलाथ"/Appellant) : (" थ" / Respondent) & 2. आयकरअपील सं./ Ita No.2640/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2016-17) Acit Shri Jayaraman Muthureddiar बनाम #14, Akila Gardens, 1St Street, Central Circle-2 Trichy. Ganapathy Nagar, T.V.Kovil / Vs. Trichy-620005. "थायीलेखासं./ जीआइआरसं./Pan/Gir No. Aadhj-0819-D (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" कीओर से/ Revenue By : Shri R. Clement Ramesh Kumar (Cit)-Ld. Dr " थ" की ओर से/ Assessee By : Shri Y. Sridhar (Fca) & Ms. Varshha Sridhar (Ca)-Ld. Ars सुनवाई की तारीख/Date Of Hearing : 02-01-2025 घोषणा की तारीख /Date Of Pronouncement : 22-01-2025 आदेश / O R D E R

For Appellant: Shri Y. Sridhar (FCA) & Ms. VarshhaFor Respondent: Shri R. Clement Ramesh Kumar (CIT)-Ld. DR
Section 131Section 132Section 143(3)Section 153CSection 69

…आयकर अपीलीय अिधकरण ‘सी’ "ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, CHENNAI माननीय +ी मनोज कुमार अ/वाल ,लेखा सद3 एवं माननीय +ी मनु कुमार िग7र, "ाियक सद3 के सम8। BEFORE HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM AND HON’BLE SHRI MANU KUMAR GIRI, JM 1. आयकरअपील सं./ ITA No.2641/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2015-16) ACIT Shri Ramasamy Natarajan बनाम Central Circle-2 # 255, Ganapathy Nagar South, / Vs. Trichy. T.V. Kovil Trichy-620005. "थायीलेखासं./ जीआइआरसं./PAN/GIR No. AABPN-8486-E (अपीलाथ"/Appellant) : (" थ" / Respondent) & 2. आयकरअपील सं./ ITA No.2640/Chny/2024 (िनधा9रणवष9 / Assessment…

Paramasivam Mahalingam, Ghaziabad vs. ACIT, Central Circle-6, New Delhi

ITA 281/DEL/2020[2014-15]Status: DisposedITAT Delhi17 Jan 2025AY 2014-15

Bench: Ms. Madhumita Roy & Shri Naveen Chandraa.Y. 2015-16 A.Y. 2016-17 A.Y. 2017-18 A.Y. 2018-19 A.Y. 2019-20

…tion of principle 99 | P a g e 100 ITA Nos. 2713-2714/Del/2023; ITA Nos. 7,51,271/Del/2024 etc. Super Cassettes Industries Pvt. Ltd. of natural justice. Reliance is placed upon the order of Supreme Court in the case of Andaman Timber Industries vs. CCE (SC) 62 Taxmann.com 3/52 GST 355 (SC). 10.25 Regarding the observation made in the assessment order and by CIT (A) that there is no credible evidence in support of advertisement expenses and the assessee does not maintain details, bills and vouchers, the Ld. Counsel of the assessee submitted that the assessee has furnished the copies of every invoice and the l…

Varsha Sanjay Raut, Mumbai vs. Income Tax Officer Ward 35(3)(1), Mumbai

In the result, appeal of the assessee is allowed

ITA 4053/MUM/2023[2015-2016]Status: DisposedITAT Mumbai13 Jan 2025AY 2015-2016

Bench: Shri Rahul Chaudhary & Shri Girish Agrawalassessment Year: 2015-16

For Appellant: Shri Madhur Agrawal, ARFor Respondent: Ms. Rajeshwari Menon, Sr.DR
Section 132Section 132(4)Section 143(3)Section 147Section 148Section 69C

…e flat purchaser, the assessment was reopened. However, no effective cross examination opportunity was given to the assessee. 8 Varsha Sanjay Raut, AY 2015-16 7.5. Reliance was placed on the Hon'ble Supreme Court judgment in Andaman Timber Industries [2015] 281 CTR 241. The Hon'ble Supreme Court held that when the assessment is made on the basis of statements recorded from third parties and if those statements were not provided nor cross examination was given to the assessee, the assessment order made based on those statements is bad in law. Further, reliance is placed on the following judicial pronouncements f…

DCIT, Ghaziabad vs. M/S. Devidayal Aluminium Industries Pvt. Ltd., Ghaziabad

In the result, appeal of the Revenue is dismissed

ITA 3850/DEL/2016[2007-08]Status: DisposedITAT Delhi08 Jan 2025AY 2007-08

Bench: Shri Sudhir Kumar & Shri Manish Agarwal[Assessment Year : 2018-19] M.B.Power (Madhya Pradesh) Vs Dcit, Ltd., 239, Okhla Industrial Central Circle-2, Estate, Nehru Place, Gurgaon Delhi -110019. Pan-Aafcm6698A Appellant Respondent

Section 132(4)Section 143(2)Section 153CSection 250

…ITA No.3850/Del/2023 & Others IN THE INCOME TAX APPELLATE TRIBUNAL DELHI “E” BENCH: NEW DELHI BEFORE SHRI SUDHIR KUMAR, JUDICIAL MEMBER & SHRI MANISH AGARWAL, ACCOUNTANT MEMBER [Assessment Year : 2018-19] M.B.Power (Madhya Pradesh) vs DCIT, Ltd., 239, Okhla Industrial Central Circle-2, Estate, Nehru Place, Gurgaon Delhi -110019. PAN-AAFCM6698A APPELLANT RESPONDENT ITA No.3874, 3870, 3923/Del/2023 [Assessment Year : 2016-17, 2017-18, 2018-19] DCIT, vs M.B.Power (Madhya Pradesh) Ltd., Central Circle-20, 239, Okhla Industrial Estate, Delhi Nehru Place, Delhi -110019. PAN-AAFCM6698A APPELLANT RESPONDENT [Assessment…

M/S Shrigopal Rameshkumar Sales Pvt. Ltd, Nagpur vs. Assistant Comissioner Central Circle 1(3), Nagpur

In the result, appeal filed by the assessee is allowed

ITA 53/NAG/2020[2015-16]Status: DisposedITAT Nagpur30 Dec 2024AY 2015-16

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri Kapil HiraniFor Respondent: Shri Sandipkumar Salunke

…rict rules of evidence, the department is bound to afford an opportunity to controvert and cross- examine the evidence on which the department places its reliance on. The Hon'ble Supreme Court in the case of Andaman Timber Industries v. CCE (2015) 127 DTR 241/281 CTR 241 (SC), wherein the court held that, failure to give the assessee the right to cross-examine witness whose statements are relied upon results in a breach of principles of natural justice. It is a serious flaw which renders the order a nullity. The Hon'ble Supreme Court in the case of Bhandari Construction Company v. Narayan Gopal Upadhye (2007) 3 S…

M/S Maheshwari Coal Benefication & Infrastructure P Ltd., Bilaspur vs. ACIT Central Circle 1(1), Nagpur

ITA 119/NAG/2024[2020-21]Status: DisposedITAT Nagpur26 Dec 2024AY 2020-21

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant Mmber

For Appellant: Shri Sunil Kumar AgrawalFor Respondent: Shri Sandipkumar Salunke
Section 132Section 143(2)Section 143(3)Section 153ASection 250Section 68

…om 423 (Ori HC);  PCIT v. Anand Kumar Jain (huf) (2021) 432 ITR 384 (Del HC);  Divya Exim P Ltd v. DCIT (2024) 159 taxmann.com 1370 (Del-Trib);  DCIT v. Frost Falcon Distilleries Ltd (2021) 214 TTJ 388 (Del-Trib);  Andaman Timber Industries v. CCE, (2015) 281 CTR 241 (SC) 16. Learned A.R. further submitted that the addition of ` 12 lakh on account of unsecured loan taken from M/s.Gazal Textiles & Finance P. Ltd, Kolkata (Address: 40, Western Street, 3rd Floor, Bowbazar, Kolkata); Addition of ` 3,99,600 on account of interest on such unsecured loan taken from Best Advisory P. Ltd., M/s.Gazal Textiles, Lily Aba…

M/S Maheshwari Coal Benefication & Infrastructure P Ltd., Bilaspur vs. ACIT Central Circle 1(1), Nagpur

ITA 117/NAG/2024[2018-19]Status: DisposedITAT Nagpur26 Dec 2024AY 2018-19

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant Mmber

For Appellant: Shri Sunil Kumar AgrawalFor Respondent: Shri Sandipkumar Salunke
Section 132Section 143(2)Section 143(3)Section 153ASection 250Section 68

…om 423 (Ori HC);  PCIT v. Anand Kumar Jain (huf) (2021) 432 ITR 384 (Del HC);  Divya Exim P Ltd v. DCIT (2024) 159 taxmann.com 1370 (Del-Trib);  DCIT v. Frost Falcon Distilleries Ltd (2021) 214 TTJ 388 (Del-Trib);  Andaman Timber Industries v. CCE, (2015) 281 CTR 241 (SC) 16. Learned A.R. further submitted that the addition of ` 12 lakh on account of unsecured loan taken from M/s.Gazal Textiles & Finance P. Ltd, Kolkata (Address: 40, Western Street, 3rd Floor, Bowbazar, Kolkata); Addition of ` 3,99,600 on account of interest on such unsecured loan taken from Best Advisory P. Ltd., M/s.Gazal Textiles, Lily Aba…

M/S Maheshwari Coal Benefication & Infrastructure P Ltd., Bilaspur vs. ACIT Central Circle 1(1), Nagpur

ITA 116/NAG/2024[2017-18]Status: DisposedITAT Nagpur26 Dec 2024AY 2017-18

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant Mmber

For Appellant: Shri Sunil Kumar AgrawalFor Respondent: Shri Sandipkumar Salunke
Section 132Section 143(2)Section 143(3)Section 153ASection 250Section 68

…om 423 (Ori HC);  PCIT v. Anand Kumar Jain (huf) (2021) 432 ITR 384 (Del HC);  Divya Exim P Ltd v. DCIT (2024) 159 taxmann.com 1370 (Del-Trib);  DCIT v. Frost Falcon Distilleries Ltd (2021) 214 TTJ 388 (Del-Trib);  Andaman Timber Industries v. CCE, (2015) 281 CTR 241 (SC) 16. Learned A.R. further submitted that the addition of ` 12 lakh on account of unsecured loan taken from M/s.Gazal Textiles & Finance P. Ltd, Kolkata (Address: 40, Western Street, 3rd Floor, Bowbazar, Kolkata); Addition of ` 3,99,600 on account of interest on such unsecured loan taken from Best Advisory P. Ltd., M/s.Gazal Textiles, Lily Aba…

M/S Maheshwari Coal Benefication & Infrastructure P Ltd., Bilaspur vs. ACIT Central Circle 1(1), Nagpur

ITA 115/NAG/2024[2016-17]Status: DisposedITAT Nagpur26 Dec 2024AY 2016-17

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant Mmber

For Appellant: Shri Sunil Kumar AgrawalFor Respondent: Shri Sandipkumar Salunke
Section 132Section 143(2)Section 143(3)Section 153ASection 250Section 68

…om 423 (Ori HC);  PCIT v. Anand Kumar Jain (huf) (2021) 432 ITR 384 (Del HC);  Divya Exim P Ltd v. DCIT (2024) 159 taxmann.com 1370 (Del-Trib);  DCIT v. Frost Falcon Distilleries Ltd (2021) 214 TTJ 388 (Del-Trib);  Andaman Timber Industries v. CCE, (2015) 281 CTR 241 (SC) 16. Learned A.R. further submitted that the addition of ` 12 lakh on account of unsecured loan taken from M/s.Gazal Textiles & Finance P. Ltd, Kolkata (Address: 40, Western Street, 3rd Floor, Bowbazar, Kolkata); Addition of ` 3,99,600 on account of interest on such unsecured loan taken from Best Advisory P. Ltd., M/s.Gazal Textiles, Lily Aba…