Assistant Commissioner of Income Tax v. Govindram Kakwani

90 TTJ 981Income Tax Appellate Tribunal2004#25864 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2020 to 2022.

Judgments citing Assistant Commissioner of Income Tax v. Govindram Kakwani

Rajni Tak, Jaipur vs. ITO Ward 5(1), Jaipur

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

ITA 314/JPR/2022[2017-18]Status: DisposedITAT Jaipur27 Oct 2022AY 2017-18
For Appellant: Shri Shrawan Kumar Gupta, AdvFor Respondent: Mrs. Monisha Choudhary, JCIT
Section 142(1)Section 143(3)Section 145(3)Section 234A

…f estimating fair and reasonable G.P.—It was not open to A.O. to substitute its own view of G.P. as against profit worked out on basis of books of accounts regularly maintained by Assessee—Revenue’s Appeal dismissed. In the case of ACIT v/s Govind Ram Kakwani 90 TTJ 981(Jabalpur) it has been held “ No trading addition warranted as the assessee’s books of account were not rejected and proviso to S. 145(3) was not applied and the AO has accepted the purchase and sales” In the case of ITO v/s Dr. Kailsah Sharma & Sons 84 TTJ 955(Jd) it has been held “When the ld. AO did not point out any specific mistake in the book…

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)

…rejecting books without specific information and making addition for shortage of yield. g) Vigayan Chemical Industries ITA No. 5245/ Del- Mere low yield does not warrant any addition as it varies from concern to concern and year to year. h) Govindram Kakwani- 90 TTJ 981 ITAT, jodh — AO was not justified to make lumpsum addition without rejecting books. i) Nishant Housing Development- 52 ITD 103, ITAT PAT- AO was not justified to make lumpsum addition without rejecting books.” 10. After considering the detailed submissions of the assessee, Ld.CIT(A) sustained the additions made by the Assessing Officer and furthe…

DCIT, Sirhind vs. M/S Raja Fat & Feeds Pvt. Ltd., Rajpura

In the result, the appeal of the Revenue is hereby dismissed

ITA 840/CHANDI/2017[2012-13]Status: DisposedITAT Chandigarh27 Feb 2020AY 2012-13

Bench: Shri Sanjay Garg & Ms. Annapurna Guptaआयकरअपीलसं./Ita No. 840/Chd/2017 "नधा"रणवष" / Assessment Year : 2012-13

For Appellant: Shri Deepak Aggarwal &For Respondent: Shri P.K.Sharma, Addl. CIT
Section 131Section 44A

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ, च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, CHANDIGARH "ी संजय गग", "या"यकसद"य एवं "ीमती अ"नपूणा" गु"ता, लेखा सद"य BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND Ms. ANNAPURNA GUPTA, ACCOUNTANT MEMBER आयकरअपीलसं./ITA No. 840/CHD/2017 "नधा"रणवष" / Assessment Year : 2012-13 The DCIT, M/s Raja Fat & Feeds Pvt. Ltd., बनाम Village Gajipur, Circle, Mandi Gobindgarh, Rajpura Hq. Sirhind "थायीलेखासं./PAN NO: AAACR7931E अपीलाथ"/Appellant ""यथ"/Respondent "नधा"रतीक"ओरसे/Assessee by : Shri Deepak Aggarwal & Shri Sanjay Goyal, CA राज"वक"ओरसे/ Revenue by : Shri P.K.Sharma,…