Assessing Officer v. Pooja Construction Company

69 ITD 147Income Tax Appellate Tribunal1999#25482 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2018 to 2019.

Judgments citing Assessing Officer v. Pooja Construction Company

The Dy. Commissioner of Income-Tax, Jammu vs. M/S. Continental Construction Co, Jammu ( J&K)

In the result, the appeal filed by the assessee is allowed as well as the appeal filed the Revenue Department is dismissed and Cross Objection also stands disposed off

ITA 27/ASR/2013[2009-10]Status: DisposedITAT Amritsar18 Jan 2019AY 2009-10

Bench: Sh. Sanjay Arora & Sh. N.K.Choudhryita No.38(Asr)/2013 Assessment Year:2009-10

For Appellant: Sh. R.L. Gupta (Ld. Adv.)For Respondent: Sh. Charan Dass (Ld. DR)
Section 142(1)Section 250(6)Section 32(1)Section 36(1)(iii)Section 40Section 40A(3)Section 68

…adjudication first. The briefly stated the facts of the case are that the Assessing Officer while relying upon the judgment passed by the Jurisdictional ITAT, Amritsar Bench in the case of Assessing Officer v. Pooja Construction Co. in ITA No. 750(Asr)/1992 (69 ITD 147) applied the gross profit rate @ 10%, considering the case of the assessee being a Civil Contractor. Further the Assessing Officer also made an addition u/s 40A(3) for Rs.4,77,187/- as well as u/s 40(a)(ia) for Rs.13,30,500/- respectively. Further, the Assessing Officer also made an addition of Rs.3,00,000/- and Rs.5,00,000/- on account of unsecur…

M/S. Continental Construction Co., Jammu vs. The Dy. Commissioner of Income-Tax (Hqrs), Jammu

In the result, the appeal filed by the assessee is allowed as well as the appeal filed the Revenue Department is dismissed and Cross Objection also stands disposed off

ITA 38/ASR/2013[2009-10]Status: DisposedITAT Amritsar15 Jan 2019AY 2009-10

Bench: Sh. Sanjay Arora & Sh. N.K.Choudhryita No.38(Asr)/2013 Assessment Year:2009-10

For Appellant: Sh. R.L. Gupta (Ld. Adv.)For Respondent: Sh. Charan Dass (Ld. DR)
Section 142(1)Section 250(6)Section 32(1)Section 36(1)(iii)Section 40Section 40A(3)Section 68

…adjudication first. The briefly stated the facts of the case are that the Assessing Officer while relying upon the judgment passed by the Jurisdictional ITAT, Amritsar Bench in the case of Assessing Officer v. Pooja Construction Co. in ITA No. 750(Asr)/1992 (69 ITD 147) applied the gross profit rate @ 10%, considering the case of the assessee being a Civil Contractor. Further the Assessing Officer also made an addition u/s 40A(3) for Rs.4,77,187/- as well as u/s 40(a)(ia) for Rs.13,30,500/- respectively. Further, the Assessing Officer also made an addition of Rs.3,00,000/- and Rs.5,00,000/- on account of unsecur…

Income Tax Officeer, Ward - 2(2), Jammu vs. M/S Nikhil Infra - Tech Ltd., Delhi

In the result, the Revenue’s appeal is partly allowed

ITA 373/ASR/2017[2009-10]Status: DisposedITAT Amritsar28 Mar 2018AY 2009-10

Bench: Sh. Sanjay Arora & Sh. N. K. Choudhryi.T.A. No. 373/(Asr)/2017 Assessment Year: 2009-10

For Appellant: Sh. Charan Dass (D.R.)For Respondent: Sh. R. L. Gupta (Adv.)
Section 142(1)Section 144Section 147Section 148Section 361Section 68

…n 31.03.2015. The assessee’s – a civil contractor, profit was assessed by him at 10%, i.e., as against the disclosed profit rate of 1.39% (of the turnover, i.e., Rs.167.29 lacs), following the decision in Assessing Officer v. Pooja Construction Company [1999] 69 ITD 147 (Asr). That apart, disallowances toward depreciation allowance (Rs.3.18 lacs) and interest u/s. 361(iii) (at Rs.9.46 lacs), as well as addition u/s. 68 qua a secured loan (Rs.97.01 lacs), were effected. In first appeal, the ld. CIT(A) called for a remand report from the AO in pursuance to the assessee’s Ground 2 before him challenging the assessme…

Assessing Officer v. Pooja Construction Company (69 ITD 147) — Cited in 3 Judgments | BharatTax