Asstt. CIT vs. Rehmat Khan Chandan Khan and Party (1995) 52 TTJ (Jp) 203 (F) J.H. Metals v. ITO

77 ITD 71Income Tax Appellate Tribunal2001#25757 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2019.

Judgments citing Asstt. CIT vs. Rehmat Khan Chandan Khan and Party (1995) 52 TTJ (Jp) 203 (F) J.H. Metals v. ITO

MARUTI METAL INDUSTRIES,,BHAVNAGAR vs. THE JT. CIT, RANGE-1,, BHAVNAGAR

In the result, the appeal of the assessee is partly allowed

ITA 2457/AHD/2014[2010-11]Status: DisposedITAT Ahmedabad13 Mar 2019AY 2010-11

For Appellant: Shri Sakar Sharma, A.RFor Respondent: Shri L.P. Jain, Sr. D.R

Section 143(2)Section 143(3)Section 145(1)Section 69C

…high rate and sold the same goods to Somani Impex Jamnagar at a very low rate as elaborated supra in this order. The Ld. Counsel has referred 94 taxmann.com 324(Gujarat) in the case of PCIT Surat V. Tejua Rohitkumar Kapadia, and decision of ITAT Amritsar vide 77 ITD 71 in the case of J.H. Metals v. ITO, and other cases but we observe that the facts of the these cases are distinguishable from the case of the assessee after taking in to consideration the following infirmity established on examination and verification of such transactions:- (i)Assessing officer has noticed that the assessee has given a very general…

M/S. SPORTS INFRATECH PVT. LTD.,NEW DELHI vs. DCIT, NEW DELHI

In the result, the appeal of the assessee is partly allowed

ITA 2045/DEL/2015[2011-12]Status: DisposedITAT Delhi13 Jun 2018AY 2011-12

Bench: Sh. N. K. Saini, Am & Sh. K. N. Chary, Jm Ita No. 2045/Del/2015 : Asstt. Year : 2011-12 M/S Sports Infratech Pvt. Ltd., Vs Dy. Commissioner Of Income Tax, 204, Okhla Industrial Estate, Central Circle-5, Phase-Iii, New Delhi-110020 New Delhi (Appellant) (Respondent) Pan No. Aabcj7255J Assessee By : Sh. Sanjay Jain, Ca & Sh. Rakesh Joshi, Ca Revenue By : Sh. S. S. Rana, Cit Dr Date Of Hearing : 05.04.2018 Date Of Pronouncement : 13.06.2018 Order Per N. K. Saini, Am: This Is An Appeal By The Assessee Against The Order Dated 30.01.2015 Of Ld. Cit(A)-24, New Delhi.

For Appellant: Sh. Sanjay Jain, CA &For Respondent: Sh. S. S. Rana, CIT DR

Section 133(6)Section 133ASection 142(1)Section 143(1)Section 143(2)Section 37

…Guj). (C) Sagar Bose vs. ITO (1996) 56ITD 561 (Cal): (D)Milk Food (P) Ltd. vs. Dy. CIT-(2000) 111 Taxman 323 (Del)(Mag): (E) Asstt. CIT vs. Rehmat Khan Chandan Khan and Party (1995) 52 TTJ (Jp) 203 (F) J.H. Metals vs. ITO (2001) 71 TTJ (Asr) (TM) 683 : (2001) 77 ITD 71 (Asr) (TM) (G) J.R. Solvent Industries vs. Asstt. CIT (1999) 63 TTJ (Chd)(TM) 165 : (1999) 68 ITD 65 (CM) (TM) (H) Balaji Textiles (1994) 49 ITD 177 (Bom) (I) Dy. CIT vs. Brahmaputra Steels (P) Ltd. (2002) 76 TTJ (Gau) 447 4.1.7 The AR has submitted the following documents in support of the appellant's claim that the transaction of purchase of ceme…

ALLIED ENGINEERS AND ELASTOMERS,MUMBAI vs. ITO 18(1)(1), MUMBAI

The appeal of the assessee is partly allowed

ITA 3456/MUM/2016[2009-10]Status: DisposedITAT Mumbai01 Sept 2016AY 2009-10

Bench: Shri Joginder Singh, Assessment Year:2009-10 M/S Allied Engineers & Income Tax Officer-18(1)(1), Elastomers, Earnest House, बनाम/ 404-A, Waghwadi, Mumbai Vs. Kalbadevi Road, Mumbai-400002 "नधा"रती / Assessee राज"व / Revenue P.A. No.Aahfa7945H

Section 147

…आयकर अपील"य अ"धकरण,‘एक-सद"य’ "यायपीठ,मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “SMC”, MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य, के सम" Before Shri Joginder Singh, Judicial Member, Assessment Year:2009-10 M/s Allied Engineers and Income Tax Officer-18(1)(1), Elastomers, Earnest House, बनाम/ 404-A, Waghwadi, Mumbai Vs. Kalbadevi Road, Mumbai-400002 "नधा"रती / Assessee राज"व / Revenue P.A. No.AAHFA7945H Shri Rahul Hakani "नधा"रती क" ओर से / Assessee by राज"व क" ओर से / Revenue by Shri A. Rajhans-DR सुनवाई क" तार"ख / Date of Hearing 30/08/2016 01/09/2016 आदेश क" तार"ख /Date of Order: आदेश / O R D E R…