ARUMUGASWAMI NADAR v. COMMISSIONER OF INCOME TAX

M/S SHREE DIGVIJAYA WOOLLEN MILLS LTD. AMRITSAR vs. COMMISSIONER OF INCOMT-TAX, AMRITSAR

Bench: MR. JUSTICE SANJEEV PRAKASH SHARMA,MRS. JUSTICE SUDEEPTI SHARMA

…2024:PHHC:041731-DB ITR-3-2010 (O&M) -12- Bansilal Abrichand Spinning & Weaving Mills Limited vs Commissioner of Income Tax (1970) 75 ITR (BOM) and judgment of Madras High Court in Carumugaswami Nadar vs Commissioner of Income Tax (1961) 42 ITR 237, to submit that once the Assessing Officer has accepted the books of accounts of the assessee including the rate on which the clothing stock has been valued, a presumption cannot be drawn of wastage of 22.199 Kgs @ ` 154.44 per kg. Relevant para Siddheshwari Cotton Mills (P) Limited’s case (supra) is extracted below:- “18. We do not accept t…

D.C.I.T. CENTRAL CRICLE,, RAIPUR vs. MAHAMAYA STEEL INDUSTRIES LTD, RAIPUR

In the result, cross objections preferred by the assessee in CO

Bench: Shri Anil Chaturvedi, Am & Shri Partha Sarathi Chaudhury, Jm आयकर अपील सं. / Ita Nos.232 To 235/Rpr/2014 धनधाारण वषा / Assessment Years : 2009-10 To 2012-13

…possession to indicate that the quality of raw material used by the appellant in all these 7 years was uniform and standardized one. The Hon‟ble Madras High Court took judicial note of such facts in C. ARUMUGASWAMI NADAR vs. COMMISSIONER OF INCOME TAX (1961) 42 ITR 237 (MAD). 7.44 The facts in the case of the appellant are akin to the facts before the Hon’ble High Court of Assam in Karakchand Arakchand Radhakisan vs. Commissioner of Income Tax (1962) 46 ITR 196 (ASSAM). The Hon‟ble High Court of Delhi has laid down certain principles on rejection of books of accounts in Commissioner of Income Tax Vs. Paradise Ho…

D.C.I.T. CENTRAL CRICLE,, RAIPUR vs. MAHAMAYA STEEL INDUSTRIES LTD, RAIPUR

In the result, cross objections preferred by the assessee in CO

Bench: Shri Anil Chaturvedi, Am & Shri Partha Sarathi Chaudhury, Jm आयकर अपील सं. / Ita Nos.232 To 235/Rpr/2014 धनधाारण वषा / Assessment Years : 2009-10 To 2012-13

…possession to indicate that the quality of raw material used by the appellant in all these 7 years was uniform and standardized one. The Hon‟ble Madras High Court took judicial note of such facts in C. ARUMUGASWAMI NADAR vs. COMMISSIONER OF INCOME TAX (1961) 42 ITR 237 (MAD). 7.44 The facts in the case of the appellant are akin to the facts before the Hon’ble High Court of Assam in Karakchand Arakchand Radhakisan vs. Commissioner of Income Tax (1962) 46 ITR 196 (ASSAM). The Hon‟ble High Court of Delhi has laid down certain principles on rejection of books of accounts in Commissioner of Income Tax Vs. Paradise Ho…