Ashok Nanda v. DCIT: 54 ITR(T) 54 (Indore Trib.)

184 TTJ 702Income Tax Appellate Tribunal2017#5442 most cited

What is Ashok Nanda v. DCIT: 54 ITR(T) 54 (Indore Trib.) authority for?

Transactions with parties cannot be doubted and adjusted against the assessee's income merely because the parties fail to appear or respond to notices. If sales are accepted, corresponding purchases cannot be disallowed.

21

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

Also referred to as

Ashok Nanda v DCIT · 54 ITR(T) 54 · 184 TTJ 702 · trade creditors · inadequate enquiry · revision u/s 263 · non application of mind · section 263(1) · lack of enquiry · malabar industrial · section 194a · section 44a · section 40a(3) · presumptive taxation

Issues it is cited on

section 44afsection 262trade creditorsinadequate enquiryrevision u/s 263non application of mindsection 263(1)lack of enquirymalabar industrialsection 194asection 44asection 40a(3)

Judgments citing Ashok Nanda v. DCIT: 54 ITR(T) 54 (Indore Trib.)

M/S Din Dayal Pursotam Lal, Sirsa vs. Pr.CIT, Rohtak

ITA 148/CHANDI/2021[2016-17]Status: DisposedITAT Chandigarh04 Mar 2024AY 2016-17

Bench: SHRI A.D.JAIN (Vice President), SHRI VIKRAM SINGH YADAV (Accountant Member)

For Appellant: Shri Gautam Jain, Advocate &For Respondent: Shri Rohit Sharma, CIT-DR
Section 147Section 263Section 40A(3)

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH ‘A’ CHANDIGARH BEFORE: SHRI A.D.JAIN, VICE PRESIDENT AND SHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBER आयकर अपील सं./ ITA Nos. 146,147 & 148/CHD/2021 "नधा"रण वष" / A.Ys : 2011-12, 2015-16 & 2017-18 M/s Din Dayal Purushottam Lal, The PCIT, बनाम 40 CC, Janta Bhawan Road, Rohtak. VS Sirsa-125 055. "थायी लेखा सं./PAN /TAN No: AACFD0107B अपीलाथ"/Appellant ""यथ"/Respondent "नधा"रती क" ओर से/Assessee by : Shri Gautam Jain, Advocate & Shri Lalit Mohan, CA राज"व क" ओर से/ Revenue by : Shri Rohit Sharma, CIT-DR तार"ख/Date o…

M/S Din Dayal Pursotam Lal, Sirsa vs. Pr.CIT, Rohtak

ITA 147/CHANDI/2021[2015-16]Status: DisposedITAT Chandigarh04 Mar 2024AY 2015-16

Bench: SHRI A.D.JAIN (Vice President), SHRI VIKRAM SINGH YADAV (Accountant Member)

For Appellant: Shri Gautam Jain, Advocate &For Respondent: Shri Rohit Sharma, CIT-DR
Section 147Section 263Section 40A(3)

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH ‘A’ CHANDIGARH BEFORE: SHRI A.D.JAIN, VICE PRESIDENT AND SHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBER आयकर अपील सं./ ITA Nos. 146,147 & 148/CHD/2021 "नधा"रण वष" / A.Ys : 2011-12, 2015-16 & 2017-18 M/s Din Dayal Purushottam Lal, The PCIT, बनाम 40 CC, Janta Bhawan Road, Rohtak. VS Sirsa-125 055. "थायी लेखा सं./PAN /TAN No: AACFD0107B अपीलाथ"/Appellant ""यथ"/Respondent "नधा"रती क" ओर से/Assessee by : Shri Gautam Jain, Advocate & Shri Lalit Mohan, CA राज"व क" ओर से/ Revenue by : Shri Rohit Sharma, CIT-DR तार"ख/Date o…

M/S Din Dayal Pursotam Lal, Sirsa vs. Pr.CIT, Rohtak

ITA 146/CHANDI/2021[2011-12]Status: DisposedITAT Chandigarh04 Mar 2024AY 2011-12

Bench: SHRI A.D.JAIN (Vice President), SHRI VIKRAM SINGH YADAV (Accountant Member)

For Appellant: Shri Gautam Jain, Advocate &For Respondent: Shri Rohit Sharma, CIT-DR
Section 147Section 263Section 40A(3)

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH ‘A’ CHANDIGARH BEFORE: SHRI A.D.JAIN, VICE PRESIDENT AND SHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBER आयकर अपील सं./ ITA Nos. 146,147 & 148/CHD/2021 "नधा"रण वष" / A.Ys : 2011-12, 2015-16 & 2017-18 M/s Din Dayal Purushottam Lal, The PCIT, बनाम 40 CC, Janta Bhawan Road, Rohtak. VS Sirsa-125 055. "थायी लेखा सं./PAN /TAN No: AACFD0107B अपीलाथ"/Appellant ""यथ"/Respondent "नधा"रती क" ओर से/Assessee by : Shri Gautam Jain, Advocate & Shri Lalit Mohan, CA राज"व क" ओर से/ Revenue by : Shri Rohit Sharma, CIT-DR तार"ख/Date o…

Ravi Shambhulal Mange, Mumbai vs. ITO -17 (3) (1), Mumbai

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

ITA 28/MUM/2022[2011-12]Status: DisposedITAT Mumbai23 Feb 2023AY 2011-12

Bench: Shri Amit Shukla, Hon'Ble & Shri S. Rifaur Rahman, Hon'Bleravi Shambhulal Mange V. Income Tax Officer – 17(3)(1) Bharat Wood Works, 26 Mumbai Sindhubaug A, Tilak Road Ghatkopar (E), Mumbai - 400077 Pan: Aacpb4205G (Appellant) (Respondent)

Section 132Section 143(3)Section 148Section 250

…on'ble Delhi High Court in the case of PCIT vs Agson Global Pvt Ltd. [2022] 441 ITR 550 (Delhi) (Page No 75 to 117 of the Paper-book II) has held that: Para 15.1 (vi) ……. 15.9. ….. e. The Jurisdictional Mumbai ITAT in the case of ACIT vs Mahesh K. Shah [2017] 184 TTJ 702 (Mum) (Page No 118 to 128 of the Paper-book II) has held that: 43.6 … 22. It is, therefore, respectfully submitted that: a. The onus cast on the appellant was discharged by submitting the documentary evidences in the form of ledger account, works order, purchase bills, Sales bills and bank statements etc of the appellant. The receipts and payment…

DCIT Central Circle- 19, New Delhi vs. Krbl Limited, Delhi

In the result, the appeal of the assessee on this ground is allowed

ITA 1344/DEL/2020[2016-17]Status: DisposedITAT Delhi09 May 2022AY 2016-17

Bench: Sh. A.D. Jaindr. B. R. R. Kumarita No. 1196/Del/2020 : Asstt. Year: 2010-11 Ita No. 1197/Del/2020 : Asstt. Year: 2011-12

For Appellant: Sh. Ajay Vohra, Sr. AdvFor Respondent: Ms. Meenakshi J. Goswami, CIT DR
Section 143(3)Section 153A

…ACIT vs. Ravi Agricultural Industries: 117 ITD 338 (Agra) 100. The second being, where sales in quantity and value have been accepted, corresponding purchase could not be disallowed.  Ashok Nanda vs. DCIT: 54 ITR(T) 54 (Indore Trib.)  ACIT vs. Mahesh Shah: 184 TTJ 702 (Mum)  Ganesh Dass Piara Lai Jain vs. ITO: 49 ITR(T)  Fancy Wear vs. ITO: 194 TTJ 125 (Mum)  ITO vs. Pushpal Kumar Das: ITA No. 1442/Kol./2012 101. The third argument being, transactions with parties cannot be doubted and adjustment thereof cannot be made to the income of the assessee, merely because the parties fail to appear or respond to n…

DCIT Central Circle- 19, New Delhi vs. Krbl Limited, Delhi

In the result, the appeal of the assessee on this ground is allowed

ITA 1343/DEL/2020[2015-16]Status: DisposedITAT Delhi09 May 2022AY 2015-16

Bench: Sh. A.D. Jaindr. B. R. R. Kumarita No. 1196/Del/2020 : Asstt. Year: 2010-11 Ita No. 1197/Del/2020 : Asstt. Year: 2011-12

For Appellant: Sh. Ajay Vohra, Sr. AdvFor Respondent: Ms. Meenakshi J. Goswami, CIT DR
Section 143(3)Section 153A

…ACIT vs. Ravi Agricultural Industries: 117 ITD 338 (Agra) 100. The second being, where sales in quantity and value have been accepted, corresponding purchase could not be disallowed.  Ashok Nanda vs. DCIT: 54 ITR(T) 54 (Indore Trib.)  ACIT vs. Mahesh Shah: 184 TTJ 702 (Mum)  Ganesh Dass Piara Lai Jain vs. ITO: 49 ITR(T)  Fancy Wear vs. ITO: 194 TTJ 125 (Mum)  ITO vs. Pushpal Kumar Das: ITA No. 1442/Kol./2012 101. The third argument being, transactions with parties cannot be doubted and adjustment thereof cannot be made to the income of the assessee, merely because the parties fail to appear or respond to n…

DCIT Central Circle- 19, New Delhi vs. Krbl Limited, Delhi

In the result, the appeal of the assessee on this ground is allowed

ITA 1342/DEL/2020[2014-15]Status: DisposedITAT Delhi09 May 2022AY 2014-15

Bench: Sh. A.D. Jaindr. B. R. R. Kumarita No. 1196/Del/2020 : Asstt. Year: 2010-11 Ita No. 1197/Del/2020 : Asstt. Year: 2011-12

For Appellant: Sh. Ajay Vohra, Sr. AdvFor Respondent: Ms. Meenakshi J. Goswami, CIT DR
Section 143(3)Section 153A

…ACIT vs. Ravi Agricultural Industries: 117 ITD 338 (Agra) 100. The second being, where sales in quantity and value have been accepted, corresponding purchase could not be disallowed.  Ashok Nanda vs. DCIT: 54 ITR(T) 54 (Indore Trib.)  ACIT vs. Mahesh Shah: 184 TTJ 702 (Mum)  Ganesh Dass Piara Lai Jain vs. ITO: 49 ITR(T)  Fancy Wear vs. ITO: 194 TTJ 125 (Mum)  ITO vs. Pushpal Kumar Das: ITA No. 1442/Kol./2012 101. The third argument being, transactions with parties cannot be doubted and adjustment thereof cannot be made to the income of the assessee, merely because the parties fail to appear or respond to n…

DCIT Central Circle- 19, New Delhi vs. Krbl Limited, Delhi

In the result, the appeal of the assessee on this ground is allowed

ITA 1341/DEL/2020[2013-14]Status: DisposedITAT Delhi09 May 2022AY 2013-14

Bench: Sh. A.D. Jaindr. B. R. R. Kumarita No. 1196/Del/2020 : Asstt. Year: 2010-11 Ita No. 1197/Del/2020 : Asstt. Year: 2011-12

For Appellant: Sh. Ajay Vohra, Sr. AdvFor Respondent: Ms. Meenakshi J. Goswami, CIT DR
Section 143(3)Section 153A

…ACIT vs. Ravi Agricultural Industries: 117 ITD 338 (Agra) 100. The second being, where sales in quantity and value have been accepted, corresponding purchase could not be disallowed.  Ashok Nanda vs. DCIT: 54 ITR(T) 54 (Indore Trib.)  ACIT vs. Mahesh Shah: 184 TTJ 702 (Mum)  Ganesh Dass Piara Lai Jain vs. ITO: 49 ITR(T)  Fancy Wear vs. ITO: 194 TTJ 125 (Mum)  ITO vs. Pushpal Kumar Das: ITA No. 1442/Kol./2012 101. The third argument being, transactions with parties cannot be doubted and adjustment thereof cannot be made to the income of the assessee, merely because the parties fail to appear or respond to n…

DCIT Central Circle- 19, New Delhi vs. Krbl Limited, Delhi

In the result, the appeal of the assessee on this ground is allowed

ITA 1340/DEL/2020[2012-13]Status: DisposedITAT Delhi09 May 2022AY 2012-13

Bench: Sh. A.D. Jaindr. B. R. R. Kumarita No. 1196/Del/2020 : Asstt. Year: 2010-11 Ita No. 1197/Del/2020 : Asstt. Year: 2011-12

For Appellant: Sh. Ajay Vohra, Sr. AdvFor Respondent: Ms. Meenakshi J. Goswami, CIT DR
Section 143(3)Section 153A

…ACIT vs. Ravi Agricultural Industries: 117 ITD 338 (Agra) 100. The second being, where sales in quantity and value have been accepted, corresponding purchase could not be disallowed.  Ashok Nanda vs. DCIT: 54 ITR(T) 54 (Indore Trib.)  ACIT vs. Mahesh Shah: 184 TTJ 702 (Mum)  Ganesh Dass Piara Lai Jain vs. ITO: 49 ITR(T)  Fancy Wear vs. ITO: 194 TTJ 125 (Mum)  ITO vs. Pushpal Kumar Das: ITA No. 1442/Kol./2012 101. The third argument being, transactions with parties cannot be doubted and adjustment thereof cannot be made to the income of the assessee, merely because the parties fail to appear or respond to n…

DCIT Central Circle- 19, New Delhi vs. Krbl Limited, Delhi

In the result, the appeal of the assessee on this ground is allowed

ITA 1339/DEL/2020[2011-12]Status: DisposedITAT Delhi09 May 2022AY 2011-12

Bench: Sh. A.D. Jaindr. B. R. R. Kumarita No. 1196/Del/2020 : Asstt. Year: 2010-11 Ita No. 1197/Del/2020 : Asstt. Year: 2011-12

For Appellant: Sh. Ajay Vohra, Sr. AdvFor Respondent: Ms. Meenakshi J. Goswami, CIT DR
Section 143(3)Section 153A

…ACIT vs. Ravi Agricultural Industries: 117 ITD 338 (Agra) 100. The second being, where sales in quantity and value have been accepted, corresponding purchase could not be disallowed.  Ashok Nanda vs. DCIT: 54 ITR(T) 54 (Indore Trib.)  ACIT vs. Mahesh Shah: 184 TTJ 702 (Mum)  Ganesh Dass Piara Lai Jain vs. ITO: 49 ITR(T)  Fancy Wear vs. ITO: 194 TTJ 125 (Mum)  ITO vs. Pushpal Kumar Das: ITA No. 1442/Kol./2012 101. The third argument being, transactions with parties cannot be doubted and adjustment thereof cannot be made to the income of the assessee, merely because the parties fail to appear or respond to n…

DCIT Central Circle- 19, New Delhi vs. Krbl Limited, Delhi

In the result, the appeal of the assessee on this ground is allowed

ITA 1338/DEL/2020[2010-11]Status: DisposedITAT Delhi09 May 2022AY 2010-11

Bench: Sh. A.D. Jaindr. B. R. R. Kumarita No. 1196/Del/2020 : Asstt. Year: 2010-11 Ita No. 1197/Del/2020 : Asstt. Year: 2011-12

For Appellant: Sh. Ajay Vohra, Sr. AdvFor Respondent: Ms. Meenakshi J. Goswami, CIT DR
Section 143(3)Section 153A

…ACIT vs. Ravi Agricultural Industries: 117 ITD 338 (Agra) 100. The second being, where sales in quantity and value have been accepted, corresponding purchase could not be disallowed.  Ashok Nanda vs. DCIT: 54 ITR(T) 54 (Indore Trib.)  ACIT vs. Mahesh Shah: 184 TTJ 702 (Mum)  Ganesh Dass Piara Lai Jain vs. ITO: 49 ITR(T)  Fancy Wear vs. ITO: 194 TTJ 125 (Mum)  ITO vs. Pushpal Kumar Das: ITA No. 1442/Kol./2012 101. The third argument being, transactions with parties cannot be doubted and adjustment thereof cannot be made to the income of the assessee, merely because the parties fail to appear or respond to n…

Krbl Limited, Delhi vs. DCIT Central Circle- 07, New Delhi

In the result, the appeal of the assessee on this ground is allowed

ITA 1202/DEL/2020[2016-17]Status: DisposedITAT Delhi09 May 2022AY 2016-17

Bench: Sh. A.D. Jaindr. B. R. R. Kumarita No. 1196/Del/2020 : Asstt. Year: 2010-11 Ita No. 1197/Del/2020 : Asstt. Year: 2011-12

For Appellant: Sh. Ajay Vohra, Sr. AdvFor Respondent: Ms. Meenakshi J. Goswami, CIT DR
Section 143(3)Section 153A

…ACIT vs. Ravi Agricultural Industries: 117 ITD 338 (Agra) 100. The second being, where sales in quantity and value have been accepted, corresponding purchase could not be disallowed.  Ashok Nanda vs. DCIT: 54 ITR(T) 54 (Indore Trib.)  ACIT vs. Mahesh Shah: 184 TTJ 702 (Mum)  Ganesh Dass Piara Lai Jain vs. ITO: 49 ITR(T)  Fancy Wear vs. ITO: 194 TTJ 125 (Mum)  ITO vs. Pushpal Kumar Das: ITA No. 1442/Kol./2012 101. The third argument being, transactions with parties cannot be doubted and adjustment thereof cannot be made to the income of the assessee, merely because the parties fail to appear or respond to n…

Krbl Limited, Delhi vs. DCIT Central Circle- 07, New Delhi

In the result, the appeal of the assessee on this ground is allowed

ITA 1201/DEL/2020[2015-16]Status: DisposedITAT Delhi09 May 2022AY 2015-16

Bench: Sh. A.D. Jaindr. B. R. R. Kumarita No. 1196/Del/2020 : Asstt. Year: 2010-11 Ita No. 1197/Del/2020 : Asstt. Year: 2011-12

For Appellant: Sh. Ajay Vohra, Sr. AdvFor Respondent: Ms. Meenakshi J. Goswami, CIT DR
Section 143(3)Section 153A

…ACIT vs. Ravi Agricultural Industries: 117 ITD 338 (Agra) 100. The second being, where sales in quantity and value have been accepted, corresponding purchase could not be disallowed.  Ashok Nanda vs. DCIT: 54 ITR(T) 54 (Indore Trib.)  ACIT vs. Mahesh Shah: 184 TTJ 702 (Mum)  Ganesh Dass Piara Lai Jain vs. ITO: 49 ITR(T)  Fancy Wear vs. ITO: 194 TTJ 125 (Mum)  ITO vs. Pushpal Kumar Das: ITA No. 1442/Kol./2012 101. The third argument being, transactions with parties cannot be doubted and adjustment thereof cannot be made to the income of the assessee, merely because the parties fail to appear or respond to n…

Krbl Limited, Delhi vs. DCIT Central Circle- 07, New Delhi

In the result, the appeal of the assessee on this ground is allowed

ITA 1200/DEL/2020[2014-15]Status: DisposedITAT Delhi09 May 2022AY 2014-15

Bench: Sh. A.D. Jaindr. B. R. R. Kumarita No. 1196/Del/2020 : Asstt. Year: 2010-11 Ita No. 1197/Del/2020 : Asstt. Year: 2011-12

For Appellant: Sh. Ajay Vohra, Sr. AdvFor Respondent: Ms. Meenakshi J. Goswami, CIT DR
Section 143(3)Section 153A

…ACIT vs. Ravi Agricultural Industries: 117 ITD 338 (Agra) 100. The second being, where sales in quantity and value have been accepted, corresponding purchase could not be disallowed.  Ashok Nanda vs. DCIT: 54 ITR(T) 54 (Indore Trib.)  ACIT vs. Mahesh Shah: 184 TTJ 702 (Mum)  Ganesh Dass Piara Lai Jain vs. ITO: 49 ITR(T)  Fancy Wear vs. ITO: 194 TTJ 125 (Mum)  ITO vs. Pushpal Kumar Das: ITA No. 1442/Kol./2012 101. The third argument being, transactions with parties cannot be doubted and adjustment thereof cannot be made to the income of the assessee, merely because the parties fail to appear or respond to n…

Krbl Limited, Delhi vs. DCIT Central Circle- 07, New Delhi

In the result, the appeal of the assessee on this ground is allowed

ITA 1199/DEL/2020[2013-14]Status: DisposedITAT Delhi09 May 2022AY 2013-14

Bench: Sh. A.D. Jaindr. B. R. R. Kumarita No. 1196/Del/2020 : Asstt. Year: 2010-11 Ita No. 1197/Del/2020 : Asstt. Year: 2011-12

For Appellant: Sh. Ajay Vohra, Sr. AdvFor Respondent: Ms. Meenakshi J. Goswami, CIT DR
Section 143(3)Section 153A

…ACIT vs. Ravi Agricultural Industries: 117 ITD 338 (Agra) 100. The second being, where sales in quantity and value have been accepted, corresponding purchase could not be disallowed.  Ashok Nanda vs. DCIT: 54 ITR(T) 54 (Indore Trib.)  ACIT vs. Mahesh Shah: 184 TTJ 702 (Mum)  Ganesh Dass Piara Lai Jain vs. ITO: 49 ITR(T)  Fancy Wear vs. ITO: 194 TTJ 125 (Mum)  ITO vs. Pushpal Kumar Das: ITA No. 1442/Kol./2012 101. The third argument being, transactions with parties cannot be doubted and adjustment thereof cannot be made to the income of the assessee, merely because the parties fail to appear or respond to n…

Krbl Limited, Delhi vs. DCIT Central Circle- 07, New Delhi

In the result, the appeal of the assessee on this ground is allowed

ITA 1198/DEL/2020[2012-13]Status: DisposedITAT Delhi09 May 2022AY 2012-13

Bench: Sh. A.D. Jaindr. B. R. R. Kumarita No. 1196/Del/2020 : Asstt. Year: 2010-11 Ita No. 1197/Del/2020 : Asstt. Year: 2011-12

For Appellant: Sh. Ajay Vohra, Sr. AdvFor Respondent: Ms. Meenakshi J. Goswami, CIT DR
Section 143(3)Section 153A

…ACIT vs. Ravi Agricultural Industries: 117 ITD 338 (Agra) 100. The second being, where sales in quantity and value have been accepted, corresponding purchase could not be disallowed.  Ashok Nanda vs. DCIT: 54 ITR(T) 54 (Indore Trib.)  ACIT vs. Mahesh Shah: 184 TTJ 702 (Mum)  Ganesh Dass Piara Lai Jain vs. ITO: 49 ITR(T)  Fancy Wear vs. ITO: 194 TTJ 125 (Mum)  ITO vs. Pushpal Kumar Das: ITA No. 1442/Kol./2012 101. The third argument being, transactions with parties cannot be doubted and adjustment thereof cannot be made to the income of the assessee, merely because the parties fail to appear or respond to n…

Krbl Limited, Delhi vs. DCIT Central Circle- 07, New Delhi

In the result, the appeal of the assessee on this ground is allowed

ITA 1197/DEL/2020[2011-12]Status: DisposedITAT Delhi09 May 2022AY 2011-12

Bench: Sh. A.D. Jaindr. B. R. R. Kumarita No. 1196/Del/2020 : Asstt. Year: 2010-11 Ita No. 1197/Del/2020 : Asstt. Year: 2011-12

For Appellant: Sh. Ajay Vohra, Sr. AdvFor Respondent: Ms. Meenakshi J. Goswami, CIT DR
Section 143(3)Section 153A

…ACIT vs. Ravi Agricultural Industries: 117 ITD 338 (Agra) 100. The second being, where sales in quantity and value have been accepted, corresponding purchase could not be disallowed.  Ashok Nanda vs. DCIT: 54 ITR(T) 54 (Indore Trib.)  ACIT vs. Mahesh Shah: 184 TTJ 702 (Mum)  Ganesh Dass Piara Lai Jain vs. ITO: 49 ITR(T)  Fancy Wear vs. ITO: 194 TTJ 125 (Mum)  ITO vs. Pushpal Kumar Das: ITA No. 1442/Kol./2012 101. The third argument being, transactions with parties cannot be doubted and adjustment thereof cannot be made to the income of the assessee, merely because the parties fail to appear or respond to n…

Krbl Limited, Delhi vs. DCIT Central Circle- 07, New Delhi

In the result, the appeal of the assessee on this ground is allowed

ITA 1196/DEL/2020[2010-11]Status: DisposedITAT Delhi09 May 2022AY 2010-11

Bench: Sh. A.D. Jaindr. B. R. R. Kumarita No. 1196/Del/2020 : Asstt. Year: 2010-11 Ita No. 1197/Del/2020 : Asstt. Year: 2011-12

For Appellant: Sh. Ajay Vohra, Sr. AdvFor Respondent: Ms. Meenakshi J. Goswami, CIT DR
Section 143(3)Section 153A

…ACIT vs. Ravi Agricultural Industries: 117 ITD 338 (Agra) 100. The second being, where sales in quantity and value have been accepted, corresponding purchase could not be disallowed.  Ashok Nanda vs. DCIT: 54 ITR(T) 54 (Indore Trib.)  ACIT vs. Mahesh Shah: 184 TTJ 702 (Mum)  Ganesh Dass Piara Lai Jain vs. ITO: 49 ITR(T)  Fancy Wear vs. ITO: 194 TTJ 125 (Mum)  ITO vs. Pushpal Kumar Das: ITA No. 1442/Kol./2012 101. The third argument being, transactions with parties cannot be doubted and adjustment thereof cannot be made to the income of the assessee, merely because the parties fail to appear or respond to n…

Param Dairy Ltd., New Delhi vs. ACIT, Central Circle- 14, New Delhi

In the result, for both the years, the appeal of the assessee is partly allowed

ITA 3994/DEL/2019[2014-15]Status: DisposedITAT Delhi03 Dec 2020AY 2014-15

Bench: Shri Amit Shukla & Shri O.P. Kant

For Appellant: Shri Ajay Vohra, Sr. Adv., Shri RohitFor Respondent: Smt. Sushma Singh, CIT-DR
Section 132Section 143(3)Section 153ASection 153DSection 234BSection 40A(3)Section 69C

…rchases as bogus. Since sales (quantity and value) stands accepted, corresponding purchase could not have been disallowed. Reference in this regard was made to the following decisions: - Ashok Nanda vs DCIT: 54 ITR (T) 54 (Indore Trib.) - ACIT vs Mahesh Shah: 184 TTJ 702 (Mum) - Manoj Sharma vs ITO: [2019] 103 taxmann.com 105 (Del Trib) (SMC) - Ganesh DassPiara Lal Jain vs ITO: 49 ITR(T) 36 (Chd) - Fancy Wear vs ITO: 194 TTJ 125 (Mum) - ITO v. Pushpal Kumar Das: ITA No. 1442/Kol/2012 (Kol. Trib.) 21 I.T.As. No.3993 & 3994/DEL/2019 25. It was further argued by Mr. Vohra that no adverse inference could be drawn o…

Param Dairy Ltd., New Delhi vs. ACIT, Central Circle- 14, New Delhi

In the result, for both the years, the appeal of the assessee is partly allowed

ITA 3993/DEL/2019[2013-14]Status: DisposedITAT Delhi03 Dec 2020AY 2013-14

Bench: Shri Amit Shukla & Shri O.P. Kant

For Appellant: Shri Ajay Vohra, Sr. Adv., Shri RohitFor Respondent: Smt. Sushma Singh, CIT-DR
Section 132Section 143(3)Section 153ASection 153DSection 234BSection 40A(3)Section 69C

…rchases as bogus. Since sales (quantity and value) stands accepted, corresponding purchase could not have been disallowed. Reference in this regard was made to the following decisions: - Ashok Nanda vs DCIT: 54 ITR (T) 54 (Indore Trib.) - ACIT vs Mahesh Shah: 184 TTJ 702 (Mum) - Manoj Sharma vs ITO: [2019] 103 taxmann.com 105 (Del Trib) (SMC) - Ganesh DassPiara Lal Jain vs ITO: 49 ITR(T) 36 (Chd) - Fancy Wear vs ITO: 194 TTJ 125 (Mum) - ITO v. Pushpal Kumar Das: ITA No. 1442/Kol/2012 (Kol. Trib.) 21 I.T.As. No.3993 & 3994/DEL/2019 25. It was further argued by Mr. Vohra that no adverse inference could be drawn o…

Ashok Nanda v. DCIT: 54 ITR(T) 54 (Indore Trib.) (184 TTJ 702) — Cited in 21 Judgments | BharatTax