Asstt. CIT v. Jvoti Woollen Mills

125 TTJ 810Income Tax Appellate Tribunal2009#18996 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2024.

Sections most often in play

Section 131Section 132Section 132(4)Section 132(4A)Section 133ASection 143(2)Section 143(3)Section 292C

Issues it is cited on

section 132(4a)section 69bsection 292cblock periodsection 292section 29section 133asection 132(4)section 131unexplained investmentundisclosed incomesearch and seizure

Judgments citing Asstt. CIT v. Jvoti Woollen Mills

DCIT, CC-28, NEW DELHI vs. LUMAX AUTO TECHNOLOGIES LTD,, NEW DELHI

ITA 948/DEL/2021[2018-19]Status: DisposedITAT Delhi04 Apr 2024AY 2018-19

Bench: DR. B.R.R. KUMAR (Accountant Member), SHRI YOGESH KUMAR U.S. (Judicial Member)

Section 132(4)Section 69A

…Court in the decision of Sanjeev Woolen Mills v. CIT [279 ITR 434 (SC)] ii) CIT Vs Indian Sugar & Gen. Industry Export Import [2012] 19 taxmann.com 42 (Delhi HC) iii) ITAT Delhi in I.T. A. Nos. 4611 & 4594/Del/2010 vi) Asstt. CIT v. Jvoti Woollen Mills (2009) 125 TTJ 810 (Delhi) v) PR.CIT vs GLADDER CERAMICS LTD (2018) 401 TTR 205 (Guj HC). ACIT vs. M/s Lumax Industries Limited 25. Further, Ld. AO placed reliance upon the statement of Sh. Deepak Jain. It is the case of the Assessee before us that there was no clear admission of any unexplained investment or undisclosed income on the aforesaid issue in the sta…

DCIT, CC-28, NEW DELHI vs. LUMAX DK AUTO INDUSTRIES LTD., NEW DELHI

ITA 947/DEL/2021[2018-19]Status: DisposedITAT Delhi04 Apr 2024AY 2018-19

Bench: DR. B.R.R. KUMAR (Accountant Member), SHRI YOGESH KUMAR U.S. (Judicial Member)

Section 132(4)Section 69A

…Court in the decision of Sanjeev Woolen Mills v. CIT [279 ITR 434 (SC)] ii) CIT Vs Indian Sugar & Gen. Industry Export Import [2012] 19 taxmann.com 42 (Delhi HC) iii) ITAT Delhi in I.T. A. Nos. 4611 & 4594/Del/2010 vi) Asstt. CIT v. Jvoti Woollen Mills (2009) 125 TTJ 810 (Delhi) v) PR.CIT vs GLADDER CERAMICS LTD (2018) 401 TTR 205 (Guj HC). ACIT vs. M/s Lumax Industries Limited 25. Further, Ld. AO placed reliance upon the statement of Sh. Deepak Jain. It is the case of the Assessee before us that there was no clear admission of any unexplained investment or undisclosed income on the aforesaid issue in the sta…

DCIT CENTRAL CIRCLE-28, NEW DELHI vs. LUMAX INDUSTRIES LIMITED, NEW DELHI

ITA 1846/DEL/2020[2018-19]Status: DisposedITAT Delhi04 Apr 2024AY 2018-19

Bench: DR. B.R.R. KUMAR (Accountant Member), SHRI YOGESH KUMAR U.S. (Judicial Member)

Section 132(4)Section 69A

…Court in the decision of Sanjeev Woolen Mills v. CIT [279 ITR 434 (SC)] ii) CIT Vs Indian Sugar & Gen. Industry Export Import [2012] 19 taxmann.com 42 (Delhi HC) iii) ITAT Delhi in I.T. A. Nos. 4611 & 4594/Del/2010 vi) Asstt. CIT v. Jvoti Woollen Mills (2009) 125 TTJ 810 (Delhi) v) PR.CIT vs GLADDER CERAMICS LTD (2018) 401 TTR 205 (Guj HC). ACIT vs. M/s Lumax Industries Limited 25. Further, Ld. AO placed reliance upon the statement of Sh. Deepak Jain. It is the case of the Assessee before us that there was no clear admission of any unexplained investment or undisclosed income on the aforesaid issue in the sta…

THE DCIT(OSD), CIRCLE-8,, AHMEDABAD vs. M/S. TORRENT CABLES LTD.,, AHMEDABAD

In the result, appeal filed by the Department is dismissed

ITA 1293/AHD/2014[2010-11]Status: DisposedITAT Ahmedabad26 Oct 2018AY 2010-11

Bench: Shri Pramod Kumar & Shri Mahavir Prasad)

For Appellant: Shri Lalit P. Shah, Sr. D.RFor Respondent: Shri P. M. Mehta, A.R
Section 145Section 145ASection 14SSection 43B

…made without requisite inquiry and without essential finding about actual variation in the stock. [Para 11] Hence, there was no ground to call for a reference in. the instant case. The reference application was to be rejected. b. ACIT V/s Jyoti Woolen Mills 125 TTJ 810 (DELHI), the gist of which has been mentioned hereinafter- "The assessee was in the business of manufacturing of woolen and shoddy yarn and had taken loan against hypothecation of stock from SBI. During the assessment proceedings, the Assessing Officer found that the assessee had submitted a statement of stock to the bank as on 21-3-2005 showing…

Asstt. CIT v. Jvoti Woollen Mills (125 TTJ 810) — Cited in 4 Judgments | BharatTax