Assistant Commissioner of Income-tax, Circle-1 v. Ercon Composites

49 Taxmann.com 489Income Tax Appellate Tribunal2014#3706 most cited

What is Assistant Commissioner of Income-tax, Circle-1 v. Ercon Composites authority for?

Disallowance of interest under section 14A of the Income-tax Act, 1961, is not permissible if no income has been earned from the investment in question.

32

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2026.

Also referred to as

Assistant Commissioner of Income-tax v. Ercon Composites · section 14A · disallowance of interest · investment in shares · nexus between interest bearing funds and investment · no income from investment

Sections most often in play

Section 145(3)Section 143(2)Section 144Section 115BBESection 132Section 153ASection 69ASection 131(1A)

Issues it is cited on

section 250(2)closely held companysurvey under section 133asection 131(1a)rejection of books of accountchildsection 145section 145(3)interest u/s 234acommercial expediencysection 249section 133

Judgments citing Assistant Commissioner of Income-tax, Circle-1 v. Ercon Composites

Assistant Commissioner of Income Tax, Central Circle, Panaji, Goa vs. Bagkiya Constructions Pvt. Ltd, Goa

The appeal of the Revenue is partly allowed in aforestated terms

ITA 148/PAN/2023[2017-18]Status: DisposedITAT Panaji27 Feb 2026AY 2017-18

Bench: Hon’Ble Shri Pavan Kumar Gadale & Shri G. D. Padmahshaliassessment Years: 2017-2018 Asstt. Commissioner Of Income Tax, Central Circle, Panaji, Goa. . . . . . . . Appellant V/S M/S Bagkiya Construction Pvt. Ltd. Sf-3, Building No.-3. Techno Cidade, Chogam Rd., Alto Porvorim, Goa-403521. Pan: Aaccb9382M . . . . . . . Respondent Represented Assessee By: None For The Respondent Revenue By: Mr Senthil Kumar [‘Ld. Dr’] Date Of Conclusive Hearing : 29/01/2026 Date Of Pronouncement : 27/02/2026 Order Per G. D. Padmahshali; This Revenue’S Appeal Filed U/S 253(2) Of The Income- Tax Act, 1961 [‘The Act’] Challenges The Order Dt. 29/05/2023 Passed U/S 250 Of The Act By Commissioner Of Income Tax(Appeals-2), Panaji [‘Ld. Cit(A)’] Which In Turn Wheeled From The Order Dt. 25/08/2021 Passed U/S 147 Of The Act By Acit, Central Circle, Panaji, Goa [‘Ld. Ao’] Anent To Assessment Year 2017-18.[‘Ay’]

For Appellant: None for theFor Respondent: Mr Senthil Kumar [‘Ld. DR’]
Section 127(2)Section 131Section 133ASection 139(1)Section 143(1)Section 143(2)Section 147Section 148Section 250Section 253(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL, PANAJI BENCH, GOA BEFORE HON’BLE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER AND SHRI G. D. PADMAHSHALI, ACCOUNTANT MEMBER Assessment Years: 2017-2018 Asstt. Commissioner of Income Tax, Central Circle, Panaji, Goa. . . . . . . . Appellant V/s M/s Bagkiya Construction Pvt. Ltd. SF-3, Building No.-3. Techno Cidade, Chogam Rd., Alto Porvorim, Goa-403521. PAN: AACCB9382M . . . . . . . Respondent Represented Assessee by: None for the Respondent Revenue by: Mr Senthil Kumar [‘Ld. DR’] Date of conclusive Hearing : 29/01/2026 Date of Pronouncement : 27/02/2026 ORDER PER G. D. PADMAHSH…

Deputy Commissioner of Income Tax, Central Circle-2, Ludhiana vs. Malbros International Pvt Ltd, Faridkot

In the result, both the appeals and the Cross Objections

ITA 993/CHANDI/2024[2016-17]Status: DisposedITAT Chandigarh25 Jun 2025AY 2016-17
For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Smt. Kusum Bansal, CIT DR
Section 249Section 253Section 3Section 5

…आयकर अपीलीय अधिकरण, चण्डीगढ़ न्यायपीठ, चण्डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, ‘B’ CHANDIGARH BEFORE SHRI RAJPAL YADAV, VICE PRESIDENT AND SHRI KRINWANT SAHAY, ACCOUNTANT MEMBER आयकर अपील सं./ ITA Nos.992 & 993/CHD/2024 निर्धारण वर्ष / Assessment Years: 2017-18, 2016-17 The DCIT, Central Circle-2, Ludhiana. Vs Malbros International Pvt. Ltd., Village - Mansoorwal, Teh-Zira, Head Offices Old Cantt. Road, Faridkot. स्थायी लेखा सं./PAN NO: AADCM7203R अपीलार्थी/Appellant & प्रत्यर्थी/Respondent C.O. Nos.46 & 45/CHD/2024 IN आयकर अपील सं./ ITA Nos.992 & 993/CHD/2024 निर्धारण वर्ष / Assessment Yea…

Deputy Commissioner of Income Tax, Central Circle-2, Ludhiana vs. Malbros International Pvt Ltd, Faridkot

In the result, both the appeals and the Cross Objections are dismissed

ITA 992/CHANDI/2024[2017-18]Status: DisposedITAT Chandigarh25 Jun 2025AY 2017-18

Bench: Shri Rajpal Yadav & Shri Krinwant Sahayआयकर अपील सं./ Ita Nos. 992 & 993/Chd/2024 "नधा"रण वष" / Assessment Years: 2017-18, 2016-17 The Dcit, Vs Malbros International Pvt. Ltd., Central Circle-2, Village – Mansoorwal, Teh-Zira, Ludhiana. Head Offices Old Cantt. Road, Faridkot. "थायी लेखा सं./Pan No: Aadcm7203R अपीलाथ"/Appellant ""यथ"/Respondent & C.O. Nos. 46 & 45/Chd/2024 In आयकर अपील सं./ Ita Nos. 992 & 993/Chd/2024 "नधा"रण वष" / Assessment Year: 2017-18, 2016-17 Malbros International Pvt. Ltd., The Dcit, Village – Mansoorwal, Teh-Zira, Vs Central Circle-2, Head Offices Old Cantt. Road, Ludhiana. Faridkot. "थायी लेखा सं./Pan No: Aadcm7203R अपीलाथ"/Appellant ""यथ"/Respondent Assessee By : Shri Sudhir Sehgal, Advocate Revenue By : Smt. Kusum Bansal, Cit Dr Date Of Hearing : 14.05.2025 Date Of Pronouncement : 25.06.2025

For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Smt. Kusum Bansal, CIT DR
Section 249Section 253Section 3Section 5

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ, च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, ‘B’ CHANDIGARH BEFORE SHRI RAJPAL YADAV, VICE PRESIDENT AND SHRI KRINWANT SAHAY, ACCOUNTANT MEMBER आयकर अपील सं./ ITA Nos. 992 & 993/CHD/2024 "नधा"रण वष" / Assessment Years: 2017-18, 2016-17 The DCIT, Vs Malbros International Pvt. Ltd., Central Circle-2, Village – Mansoorwal, Teh-Zira, Ludhiana. Head Offices Old Cantt. Road, Faridkot. "थायी लेखा सं./PAN NO: AADCM7203R अपीलाथ"/Appellant ""यथ"/Respondent & C.O. Nos. 46 & 45/CHD/2024 IN आयकर अपील सं./ ITA Nos. 992 & 993/CHD/2024 "नधा"रण वष" / Assessment Year: 2017-18…

DCIT, Central Circle-1(3), Bengaluru vs. Kanva Diagnostic Services Private Limited, Bengaluru

ITA 2233/BANG/2024[2018-19]Status: DisposedITAT Bangalore02 Jun 2025AY 2018-19

Bench: Shri Waseem Ahmed & Shri Keshav Dubey

For Appellant: Shri RE Balasubramanyam, CAFor Respondent: Smt. Srinandini Das, CIT and Shri Pranay Nahar
Section 132

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, BANGALORE BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER ITA No. 2229 to 2233/Bang/2024 and CO No.1 to 3/Bang/2025 (in ITA Nos. 2229, 2230 & 2231/Bang/2024) Assessment Years : 2014-15 to 2018-19 The Dy. Commissioner of Income Tax, Vs. Kanva Diagnostic Services Pvt. Central Circle – 1(3), Ltd., Bengaluru. No.2/10, Dr. Rajkumar Road, Rajajinagar, Bangalore. . PAN – AABCK 7403 M APPELLANT RESPONDENT Assessment Years : 2018-19 Kanva Diagnostic Services Pvt. Ltd., Vs. The Dy. Commissioner of No.2/10, Dr. Rajkumar Road, Income Tax,…

DCIT, Central Circle-1(3), Bengaluru vs. Kanva Diagnostic Services Private Limited, Bengaluru

ITA 2231/BANG/2024[2016-17]Status: DisposedITAT Bangalore02 Jun 2025AY 2016-17

Bench: Shri Waseem Ahmed & Shri Keshav Dubey

For Appellant: Shri RE Balasubramanyam, CAFor Respondent: Smt. Srinandini Das, CIT and Shri Pranay Nahar
Section 132

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, BANGALORE BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER ITA No. 2229 to 2233/Bang/2024 and CO No.1 to 3/Bang/2025 (in ITA Nos. 2229, 2230 & 2231/Bang/2024) Assessment Years : 2014-15 to 2018-19 The Dy. Commissioner of Income Tax, Vs. Kanva Diagnostic Services Pvt. Central Circle – 1(3), Ltd., Bengaluru. No.2/10, Dr. Rajkumar Road, Rajajinagar, Bangalore. . PAN – AABCK 7403 M APPELLANT RESPONDENT Assessment Years : 2018-19 Kanva Diagnostic Services Pvt. Ltd., Vs. The Dy. Commissioner of No.2/10, Dr. Rajkumar Road, Income Tax,…

DCIT, Central Circle-1(3), Bengaluru vs. Kanva Diagnostic Services Private Limited, Bengaluru

ITA 2229/BANG/2024[2014-15]Status: DisposedITAT Bangalore02 Jun 2025AY 2014-15

Bench: Shri Waseem Ahmed & Shri Keshav Dubey

For Appellant: Shri RE Balasubramanyam, CAFor Respondent: Smt. Srinandini Das, CIT and Shri Pranay Nahar
Section 132

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, BANGALORE BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER ITA No. 2229 to 2233/Bang/2024 and CO No.1 to 3/Bang/2025 (in ITA Nos. 2229, 2230 & 2231/Bang/2024) Assessment Years : 2014-15 to 2018-19 The Dy. Commissioner of Income Tax, Vs. Kanva Diagnostic Services Pvt. Central Circle – 1(3), Ltd., Bengaluru. No.2/10, Dr. Rajkumar Road, Rajajinagar, Bangalore. . PAN – AABCK 7403 M APPELLANT RESPONDENT Assessment Years : 2018-19 Kanva Diagnostic Services Pvt. Ltd., Vs. The Dy. Commissioner of No.2/10, Dr. Rajkumar Road, Income Tax,…

Kanva Diagnostic Services Private Limited, Bangalore vs. DCIT - Central Circle, 1(3), Bangalore

ITA 2182/BANG/2024[2018-19]Status: DisposedITAT Bangalore02 Jun 2025AY 2018-19

Bench: Shri Waseem Ahmed & Shri Keshav Dubey

For Appellant: Shri RE Balasubramanyam, CAFor Respondent: Smt. Srinandini Das, CIT and Shri Pranay Nahar
Section 132

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, BANGALORE BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER ITA No. 2229 to 2233/Bang/2024 and CO No.1 to 3/Bang/2025 (in ITA Nos. 2229, 2230 & 2231/Bang/2024) Assessment Years : 2014-15 to 2018-19 The Dy. Commissioner of Income Tax, Vs. Kanva Diagnostic Services Pvt. Central Circle – 1(3), Ltd., Bengaluru. No.2/10, Dr. Rajkumar Road, Rajajinagar, Bangalore. . PAN – AABCK 7403 M APPELLANT RESPONDENT Assessment Years : 2018-19 Kanva Diagnostic Services Pvt. Ltd., Vs. The Dy. Commissioner of No.2/10, Dr. Rajkumar Road, Income Tax,…

ACIT (Central)-1, Bhopal vs. Som Distilleries and Breweries Ltd., Bhopal

Appeal is partly allowed for statistical

ITA 297/IND/2023[2014-15]Status: DisposedITAT Indore08 Aug 2024AY 2014-15

Bench: Shri Vijay Pal Rao & Shri B.M. Biyaniay: 2013-14 Som Distilleries & Income-Tax Officer, बनाम/ Breweries Limited, 1(1), Vs. Som House, Bhopal. 23, Zone Ii, M.P. Nagar, Bhopal (Pan: Aabcs3374B) (Assessee/Appellant) (Revenue/Respondent) Ay:2014-15 Acit (Central)-1, Som Distilleries & बनाम/ Bhopal Breweries Limited, Vs. Som House, 23, Zone Ii, M.P. Nagar, Bhopal (Pan: Aabcs3374B) (Revenue/Appellant) (Assessee/Respondent)

Section 139(1)Section 143(2)Section 143(3)Section 14ASection 234A

…ntly, while making ad hoc addition, the Ld. AO has not rejected the books of account of the appellant. No ad hoc addition can be made without rejecting books of account. Hon’ble ITAT Jodhpur Bench in the case of ACIT Vs. Ercon Composites as reported in (2014) 49 Taxmann.com 489 has held that without rejecting books of account addition on estimate basis was not justified. Similar view has been expressed by Hon’ble ITAT Raipur in the case of M/s. Sanjay Agrawal Vs. DCIT, ITA No. 339/RPR/2016, order dated 24.09.2021. In similar set of facts, the Hon’ble Calcutta High Court in M/s. Swadeshi Commercial Co. Ltd. vs. CI…

Som Distilleries and Breweries Ltd., Bhopal vs. ITO-1(1), Bhopal

Appeal is partly allowed for statistical

ITA 271/IND/2023[2013-14]Status: DisposedITAT Indore08 Aug 2024AY 2013-14

Bench: Shri Vijay Pal Rao & Shri B.M. Biyaniay: 2013-14 Som Distilleries & Income-Tax Officer, बनाम/ Breweries Limited, 1(1), Vs. Som House, Bhopal. 23, Zone Ii, M.P. Nagar, Bhopal (Pan: Aabcs3374B) (Assessee/Appellant) (Revenue/Respondent) Ay:2014-15 Acit (Central)-1, Som Distilleries & बनाम/ Bhopal Breweries Limited, Vs. Som House, 23, Zone Ii, M.P. Nagar, Bhopal (Pan: Aabcs3374B) (Revenue/Appellant) (Assessee/Respondent)

Section 139(1)Section 143(2)Section 143(3)Section 14ASection 234A

…ntly, while making ad hoc addition, the Ld. AO has not rejected the books of account of the appellant. No ad hoc addition can be made without rejecting books of account. Hon’ble ITAT Jodhpur Bench in the case of ACIT Vs. Ercon Composites as reported in (2014) 49 Taxmann.com 489 has held that without rejecting books of account addition on estimate basis was not justified. Similar view has been expressed by Hon’ble ITAT Raipur in the case of M/s. Sanjay Agrawal Vs. DCIT, ITA No. 339/RPR/2016, order dated 24.09.2021. In similar set of facts, the Hon’ble Calcutta High Court in M/s. Swadeshi Commercial Co. Ltd. vs. CI…

Asst. Commissioner of Income Tax (Central)-I, Bhopal vs. Som Distilleries Private Limited, Bhopal

Appeal is partly allowed for statistical

ITA 289/IND/2023[2014-15]Status: DisposedITAT Indore02 Aug 2024AY 2014-15

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani

Section 139(1)Section 143(2)Section 143(3)Section 234A

…tantly, while making adhoc addition, the Ld. AO has not rejected the books of account of the appellant. No adhoc addition can be made without rejecting books of account. Hon’ble ITAT Jodhpur Bench in the case of ACIT Vs. Ercon Composites as reported in (2014) 49 Taxmann.com 489 has held that without rejecting books of account addition on estimate basis was not justified. Similar view has been expressed by Hon’ble ITAT Raipur in the case of M/s. Sanjay Agrawal Vs. DCIT, ITA No. 339/RPR/2016, order dated 24.09.2021. In similar set of facts, the Hon’ble Calcutta High Court in M/s. Swadeshi Commercial Co. Ltd. vs. CI…

Som Distilleries Pvt. Ltd., Bhopal vs. ITO-1(3), Bhopal

Appeal is partly allowed for statistical

ITA 272/IND/2023[2014-15]Status: DisposedITAT Indore02 Aug 2024AY 2014-15

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani

Section 139(1)Section 143(2)Section 143(3)Section 234A

…tantly, while making adhoc addition, the Ld. AO has not rejected the books of account of the appellant. No adhoc addition can be made without rejecting books of account. Hon’ble ITAT Jodhpur Bench in the case of ACIT Vs. Ercon Composites as reported in (2014) 49 Taxmann.com 489 has held that without rejecting books of account addition on estimate basis was not justified. Similar view has been expressed by Hon’ble ITAT Raipur in the case of M/s. Sanjay Agrawal Vs. DCIT, ITA No. 339/RPR/2016, order dated 24.09.2021. In similar set of facts, the Hon’ble Calcutta High Court in M/s. Swadeshi Commercial Co. Ltd. vs. CI…

Shri Ramniklal D. Aghera, Keshod vs. The ITO Ward-1, Junagadh

In the result, appeal of the assessee is allowed

ITA 27/RJT/2022[2011-12]Status: DisposedITAT Rajkot23 Aug 2023AY 2011-12

Bench: Smt. Annapurna Gupta & Shri Siddhartha Nautiyal

For Appellant: Written SubmissionFor Respondent: Shri Abhimanyu Singh, Sr. DR
Section 143(2)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT (Conducted through E-Court at Ahmedabad) BEFORE SMT. ANNAPURNA GUPTA, ACCOUNTANT MEMBER & SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER I.T.A. No.27/Rjt/2022 (Assessment Year: 2011-12) Shri Ramniklal D. Aghera, Vs. Income Tax Officer, Ajab, Shri Krishna Nivas, Ward-1, Near High School, Keshod, Junagadh Gujarat-362220 [PAN No.ASLPA4070F] (Appellant) .. (Respondent) Appellant by : Written Submission Respondent by: Shri Abhimanyu Singh, Sr. DR Date of Hearing 07.08.2023 Date of Pronouncement 23.08.2023 O R D E R PER SIDDHARTHA NAUTIYAL, JM: This appeal has bee…

Mohit Metals Private Limited, Bhiwadi vs. CIT (Appeals), NFAC

In the result, both the appeals filed by the assessee are allowed

ITA 173/JPR/2022[2016-17]Status: DisposedITAT Jaipur14 Dec 2022AY 2016-17
For Appellant: Shri Praphull Mehta, CAFor Respondent: Mrs. Monisha Choudhary, JCIT
Section 147Section 40Section 69C

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”SMC’’ JAIPUR Jh lanhi xkslkbZ] U;kf;d lnL; ds le{k BEFORE: Hon’ble SHRI SANDEEP GOSAIN, JUDICIAL MEMBER vk;dj vihy la-@ITA No. 173 & 174/JP/2022 fu/kZkj.k o"kZ@Assessment Year : 2016-17 & 2017-18 cuke M/s. Mohit Metals Private Ltd The ACIT G-1208, Rampura, Mundana, RIICO Vs. Circle-2 Indl. Area, Bhiwadi Alwar LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAECM 0087 C vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Praphull Mehta, CA jktLo dh vksj ls@ Revenue by: Mrs. Monisha Choudhary…

Samir Kishor Parekh, Ahmedabad vs. The ACIT Circle-5(3)(2), Ahmedabad

In the result, the appeal of the assessee is allowed for assessment year

ITA 266/AHD/2020[2010-11]Status: DisposedITAT Ahmedabad22 Jun 2022AY 2010-11
For Appellant: Shri Chintan Shah. A.RFor Respondent: Shri Sudhendu Das, Sr. D.R

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “A” BENCH Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member ITA Nos. 265 & 266/Ahd/2020 Assessment Years 2008-09 & 2010-11 Samir Kishor Parekh, The ACIT, Ahmedabad Circle-5(3)(2), PAN: AFVPP7637L Vs Ahmedabad (Appellant) (Respondent) Assessee by: Shri Chintan Shah. A.R. Revenue by: Shri Sudhendu Das, Sr. D.R. Date of hearing : 18-05-2022 Date of pronouncement : 22-06-2022 आदेश/ORDER PER : SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER:- These two appeals have been filed by the assessee against the order of the ld. Commissione…

Samir Kishor Parekh, Ahmedabad vs. The ACIT Circle-5(3)(2), Ahmedabad

In the result, the appeal of the assessee is allowed for assessment year

ITA 265/AHD/2020[2008-09]Status: DisposedITAT Ahmedabad22 Jun 2022AY 2008-09
For Appellant: Shri Chintan Shah. A.RFor Respondent: Shri Sudhendu Das, Sr. D.R

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “A” BENCH Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member ITA Nos. 265 & 266/Ahd/2020 Assessment Years 2008-09 & 2010-11 Samir Kishor Parekh, The ACIT, Ahmedabad Circle-5(3)(2), PAN: AFVPP7637L Vs Ahmedabad (Appellant) (Respondent) Assessee by: Shri Chintan Shah. A.R. Revenue by: Shri Sudhendu Das, Sr. D.R. Date of hearing : 18-05-2022 Date of pronouncement : 22-06-2022 आदेश/ORDER PER : SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER:- These two appeals have been filed by the assessee against the order of the ld. Commissione…

Parin Gems, Mumbai vs. ITO - 30(2)(4), Mumbai

In the result, appeals filed by the assessee are allowed

ITA 5985/MUM/2016[2011-12]Status: DisposedITAT Mumbai12 May 2022AY 2011-12

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Pavan Kumar Gadale, Hon'Blem/S. Parin Gems V. Income Tax Officer – 30(2)(4) G-5, Basement C/13, Pratyakshkar Bhavan Prasad Chambers Premises Bandra Kurla Complex Co.Op Society Ltd., Bandra (E), Mumbai – 400051 Opera House, Mumbai – 400004 Pan: Aalfp4724B (Appellant) (Respondent)

For Appellant: Shri Ashok MehtaFor Respondent: Shri R.A. Dhyani
Section 143(1)Section 143(2)

…ve two rejections are ignored, then assessee's overall rejection would be less than 5.80 %. It was demonstrated in tabular form by giving all details excluding the aforesaid two imports. n) The appellant has relied on following case laws: a) Ercon Composites -49 Taxmann.com 489 — addition on estimate basis cannot be made without rejecting books. b) Gayotri Oil Mills- 23 taxmann.com 186 — if books audited u/s 44AB, the AO cannot make addition by estimating profit at higher rate on sales without rejecting books u/s 145(3) c) Intermedia Cable Communication (P.) Ltd. 19 taxmann.com 190- unless accounts are rejected f…

Rajvi Paper Traders Pvt.Ltd., Vapi vs. The Income Tax Officer, Ward-7, Vapi

In the result, appeal of the assessee is allowed

ITA 2745/AHD/2016[2012-13]Status: DisposedITAT Surat26 Jul 2019AY 2012-13

Bench: Shri Bhavnesh Saini & Shri O.P.Meenaआ.अ.सं./I.T.A.No.2745/Ahd/2016 "नधा"रणवष"/Assessment Year: 2012-13 Rajvi Paper Traders P. Ltd., Vs. The Income Tax Officer, Plot No.215/1, Nr. Morarji Circle, Ward-7, Vapi. Gidc, Vapi. [Pan: Aabcr 8594 A] अपीलाथ" Appellant ""यथ"/Respondent "नधा"रतीक"ओरसे /Assessee By Shri P.M.Jagasheth – Ca राज"वक"ओरसे /Revenue By Shri S.R.Meena –Sr.Dr

Section 143(3)Section 144Section 145(3)

…Rajvi Paper Traders Pvt. Ltd., Vs. ITO, Ward-7, Surat/ITA No.2745/AHD/2016 A.Y. 2012-13 Page 1 of 6 आयकरअपील"यअ"धकरण,सुरत"यायपीठ,सुरत IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH, SURAT BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI O.P.MEENA, ACCOUNTANT MEMBER आ.अ.सं./I.T.A.No.2745/AHD/2016 "नधा"रणवष"/Assessment Year: 2012-13 Rajvi Paper Traders P. Ltd., Vs. The Income Tax Officer, Plot No.215/1, Nr. Morarji Circle, Ward-7, Vapi. GIDC, Vapi. [PAN: AABCR 8594 A] अपीलाथ" Appellant ""यथ"/Respondent "नधा"रतीक"ओरसे /Assessee by Shri P.M.Jagasheth – CA राज"वक"ओरसे /Revenue by Shri S.R.Meena –Sr.DR 25.07.20…

ACIT, Central Circle- 26, New Delhi vs. Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi

The appeal of the revenue is dismissed

ITA 1470/DEL/2018[2015-16]Status: DisposedITAT Delhi06 Sept 2018AY 2015-16

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ―C‖: NEW DELHI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER AND SHRI K. N. CHARY JUDICIAL MEMBER ITA No. ITA No Assessment Year ( By Assessee) ( By Revenue) 1182/Del/2018 1464/Del/2018 2009-10 1189/Del/2018 1465/Del/2018 2010-11 1190/Del/2018 1466/Del/2018 2011-12 1185/Del/2018 1467/Del/2018 2012-13 1186/Del/2018 1468/Del/2018 2013-14 1180/Del/2018 1469/Del/2018 2014-15 1181/Del/2018 1470/Del/2018 2015-16 G.D. Foods Manufacturing ACIT, Vs. (India) Pvt. Ltd, Central Circle-26, Plot NO. 14, B Block, New Delhi Community Centre, Janakpuri, New Delhi PAN: AAACG9952A (App…

ACIT, Central Circle- 26, New Delhi vs. Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi

The appeal of the revenue is dismissed

ITA 1469/DEL/2018[2014-15]Status: DisposedITAT Delhi06 Sept 2018AY 2014-15

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ―C‖: NEW DELHI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER AND SHRI K. N. CHARY JUDICIAL MEMBER ITA No. ITA No Assessment Year ( By Assessee) ( By Revenue) 1182/Del/2018 1464/Del/2018 2009-10 1189/Del/2018 1465/Del/2018 2010-11 1190/Del/2018 1466/Del/2018 2011-12 1185/Del/2018 1467/Del/2018 2012-13 1186/Del/2018 1468/Del/2018 2013-14 1180/Del/2018 1469/Del/2018 2014-15 1181/Del/2018 1470/Del/2018 2015-16 G.D. Foods Manufacturing ACIT, Vs. (India) Pvt. Ltd, Central Circle-26, Plot NO. 14, B Block, New Delhi Community Centre, Janakpuri, New Delhi PAN: AAACG9952A (App…

ACIT, Central Circle- 26, New Delhi vs. Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi

The appeal of the revenue is dismissed

ITA 1467/DEL/2018[2012-13]Status: DisposedITAT Delhi06 Sept 2018AY 2012-13

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ―C‖: NEW DELHI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER AND SHRI K. N. CHARY JUDICIAL MEMBER ITA No. ITA No Assessment Year ( By Assessee) ( By Revenue) 1182/Del/2018 1464/Del/2018 2009-10 1189/Del/2018 1465/Del/2018 2010-11 1190/Del/2018 1466/Del/2018 2011-12 1185/Del/2018 1467/Del/2018 2012-13 1186/Del/2018 1468/Del/2018 2013-14 1180/Del/2018 1469/Del/2018 2014-15 1181/Del/2018 1470/Del/2018 2015-16 G.D. Foods Manufacturing ACIT, Vs. (India) Pvt. Ltd, Central Circle-26, Plot NO. 14, B Block, New Delhi Community Centre, Janakpuri, New Delhi PAN: AAACG9952A (App…

Assistant Commissioner of Income-tax, Circle-1 v. Ercon Composites (49 Taxmann.com 489) — Cited in 32 Judgments | BharatTax