Balaji Textiles Industries Pvt Ltd. v. ITO

49 ITD 177Income Tax Appellate Tribunal1994#2178 most cited

What is Balaji Textiles Industries Pvt Ltd. v. ITO authority for?

When an assessee demonstrates corresponding sales, it establishes that goods must have been purchased, and therefore, a complete disallowance of purchases solely based on doubts about supplier genuineness is generally not warranted.

53

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2016 to 2026.

Also referred to as

Balaji Textiles Industries Pvt Ltd v ITO · 49 ITD 177 · ITAT Mumbai · disallowance of purchases · bogus purchases · corresponding sales · genuineness of transactions · evidence of purchases · Section 37(1) deduction · Section 69 unexplained expenditure · bills not conclusive proof · sales without purchases

Sections most often in play

Section 147Section 37(1)Section 143(3)Section 69CSection 132(4)Section 133(6)Section 69ASection 148

Issues it is cited on

gaarsection 194qexplanation to section 37section 158bb(1)retraction of statementprincipal officersection 158b(b)section 192rejection of books of accountsection 158bbsection 65bsection 40(a)(i)

Judgments citing Balaji Textiles Industries Pvt Ltd. v. ITO

DCIT 13(3)(1), Mumbai vs. Rizvi Land Developments P.Ltd, Mumbai

In the result, appeal filed by the revenue for assessment year 2009-10 is partly allowed for statistical purposes and cross objection filed by the assessee is dismissed

ITA 5840/MUM/2015[2009-10]Status: DisposedITAT Mumbai23 Oct 2017AY 2009-10

Bench: Shri P.K. Bansal (Vp) & Shri Ram Lal Negi (Jm) Assessment Year: 2009-10 The Dcit-13(3)(1), M/S Rizvi Land Developments Pvt. Room No. 229, 2Nd Floor, Ltd., Aayakar Bhavan, M.K. Road, Rizvi House, Hill Road, Mumbai - 400020 Vs. Bandra (West), Mumbai - 400050 Pan: Aaacr4166P (Appellant) (Respondent) Co No. 177/Mum/2017 Assessment Year: 2009-10 M/S Rizvi Land Developments The Dcit-13(3)(1), Pvt. Ltd., Room No. 229, 2Nd Floor, Rizvi House (1St Floor), Aayakar Bhavan, M.K. Road, Hill Road, Bandra (West), Vs. Mumbai - 400020 Mumbai - 400050 Pan: Aaacr4166P (Appellant) (Respondent) Revenue By : Shri Purushottam Kumar (Sr. Dr) Assessee By : Shri M. Subramanian (Ar) Date Of Hearing: 09/10/2017 Date Of Pronouncement: 23/10/2017

For Appellant: Shri M. Subramanian (AR)For Respondent: Shri Purushottam Kumar (Sr. DR)
Section 133Section 143Section 147

…the Directorate General of Income Tax (Inv.), Mumbai. The Ld. counsel relying on the decision of the Hon’ble Gujarat High Court rendered in CIT vs. M.K. Brothers (163 ITR 249) (Guj) and decisions of Mumbai Tribunal in Balaji Textiles Industries Ltd. Vs. ITO (49 ITD 177) (Mum), DCIT vs. Rajeev G Kalathil (ITA NO. 6727/Mum/2012), Ramesh Kumar & Co. Vs. ACIT (ITA No. 2959/Mum/2014) submitted that since the action of AO is bad in law, the Ld. CIT(A) ought to have set aside the action of the AO and deleted the addition. 8. On the other hand, the Ld. DR submitted that under section 147 of the Act, the AO has power to…

ITO 6(3)(3), Mumbai vs. Jostars Orogotech P.Ltd, Mumbai

In the result, this appeal by the Revenue stands partly allowed and cross objection by the assessee stands dismissed

ITA 1288/MUM/2017[2009-10]Status: DisposedITAT Mumbai03 Oct 2017AY 2009-10

Bench: Shri Shamim Yahya, Am & Shri Shaktijit Dey, Jm

For Appellant: Shri J.P.BairagraFor Respondent: Shri Purushottam Kumar
Section 133(6)Section 143(3)Section 147Section 69

…. ITO Vs.A.C Export[13 DTR 98(Mum)]. 24. Unitex Products [22 SOT 429(Mum)]. 25. Teletronics Dealing System Pvt. Ltd. [53 Taxmann.com20(Mum)]. 26. Free India Assurance Services Ltd. Vs. DCIT(132 ITD 60) Mumbai Tribunal. 27. Balaji Textiles Industries Pvt. Ltd.[49 ITD 177 (Mum).] Therefore, since the facts and circumstances of the appellant’s case here is identical to the abovementioned judicial orders, Grounds of appeal No.2 to 4 are allowed.” 10. Against the above order, Revenue has filed appeal and assessee has filed cross objection. 11. We have heard both the Counsel and perused the records. We find that cred…

Asst CIT Cir 6(2)(2), Mumbai vs. Exim Trade Links (India) P.Ltd, Mumbai

In the result, appeal of the Revenue is dismissed

ITA 1672/MUM/2017[2009-10]Status: DisposedITAT Mumbai20 Sept 2017AY 2009-10

Bench: Shri R.C.Sharma, Am & Shri Sandeep Gosain, Jm Asst. Cit Cir 6 (2)(2) Vs. M/S. Exim Trade Links R.No.563, Aayakar Bhavan (India) P. Ltd., M.K. Road, Churchgate 31/33, Nishanpada, Dongri Mumbai – 400 020 Mumbai – 400 009 Pan/Gir No. Aaace8448B Appellant) .. Respondent)

Section 143(3)Section 69C

…)] 23. ITOVs.A.CExport[13DTR98(Mum) 24. Unitex Products [22 SOT 429(Mum)], • 25. Teletronics Dealing System Pvt, Ltd. 53 Taxmann.com20(Mum)]. 26. Free India Assurance Services Ltd. Vs. DCIT(132 ITD 60) Mumbai Tribunal. 27. Balaji Textiles Industries Pvt. Ltd.[49 ITD 177 (Mum).] Perusal of the appellant's written submission shows that the appellant has stated in Para 4 Page 9 as under;- "The appellant would also like to submit that at, per order u/s.l43(3) r.w.s.147 of the Income Tax Act, 1961 for A.Y. 2008-2009, the Ld. AO. has disallowed on alleged hawala purchases to the extent of 12.5% of the total purchase ,a…

Videocon Industries Ltd, Mumbai vs. DCIT RG 3(3)(2), Mumbai

In the result assessee’s appeal is partly allowed

ITA 1310/MUM/2016[2011-12]Status: DisposedITAT Mumbai24 Feb 2017AY 2011-12

Bench: Shri R.C. Sharma & Shri Amit Shuklaassessment Year: 2011-12

For Appellant: Shri Arvind Sonde, A.RFor Respondent: Shri N.K. Chand, D.R
Section 115JSection 143(3)Section 144C(5)Section 14ASection 234BSection 271(1)(c)

…(v) CIT Vs. Nikunj Eximp Enterprises (P) Ltd. 35 Taxmann.com 384 (Bom) (vi) ACIT Vs. M/s. G. V. Sons, ITA No. 2238, 2239 & 2240 of 2012 (ITAT Mum); (vii) DCIT Vs. Rajeev G. Kalathil 67 SOT 52 (ITAT Mum); (viii) Balaji Textile Industries (P) Ltd. Vs. Third ITO 49 ITD 177 (ITAT Mum); He also made distinction of various decisions which was relied by the Ld. DR. 28. We have carefully considered the entire gamut of facts, perused the relevant finding given in the impugned orders as well as the rival submissions made by the parties before us vis-a-vis the material placed on record. The assessee company is one of the…

Heeralal Meghraj Doshi, Mumbai vs. Asst CIT 18(2), Mumbai

In the result, the appeals filed by the revenue are dismissed

ITA 3015/MUM/2015[2009-10]Status: DisposedITAT Mumbai15 Feb 2017AY 2009-10

Bench: Shri B.R. Baskaran (Am) & Shri Amit Shukla (Jm)

Section 133(6)Section 143(1)Section 143(3)

…ment given by the third party if the appellant is not given opportunity to cross- examine- 361 ITR 206 (Del) CIT Vs. Sunrise Tooling System P. Ltd. 163 ITR 249 (Guj) CIT Vs. M.K. Brothers 252 ITR 476 (Guj) DCIT Vs. Adinath Industries Balaji Textiles Vs. DCIT 49 ITD 177 (Mum) 107 Taxmann 126 (ITAT Ahd) ITO Vs. Ghanshyam Steel Traders 122 Taxmann 32 (ITAT Gauhati) DCIT Vs. Brahmaputra Steels P. Ltd. ITO Vs. Agarwal Steel Traders 77 Taxman 95 (Chd) The appellant submits that without prejudice to the contention of (v) the appellant that there is no admission made in the statement recorded in the course of survey pr…

ACIT 20(1), Mumbai vs. Bhushan K Vora, Mumbai

ITA 2081/MUM/2015[2009-10]Status: DisposedITAT Mumbai06 Jan 2017AY 2009-10

Bench: S/Sh.Rajendra & Amarjit Singhआयकर अपील आयकर अपील संसंसंसं./I.T.A./2081/Mum/2015,िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2009-10 आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" Acit-20(1) Shri Bhushan K. Vora 4Th Floor,R.No.406, Flat No.2, Lamba Building Piramal Chambers, Lalbaug, Parel Vs. 215, Sir, Balchandra Road Mumbai. Matunga, Mumbai-400 019. Pan:Aaapv 8776 E (अपीलाथ" /Appellant) (""यथ" / Respondent) ""या"ेप ""या"ेप ""या"ेप/Cross Objection/187/Mum/2016 Ay.2009-10 ""या"ेप Acit-20(1) Shri Bhushan K. Vora 4Th Floor,R.No.406, Flat No.2, Lamba Building Piramal Chambers, Lalbaug, Parel Vs. 215, Sir, Balchandra Road Mumbai. Matunga, Mumbai-400 019. Pan:Aaapv 8776 E राज"व क" ओर से / Revenue By: Shri Suman Kumar-Dr अपीलाथ" क" ओर से /Assessee By: Shri Dinesh Rasiklal Shah-Ar सुनवाई क" तारीख / Date Of Hearing: 06/01/2017 घोषणा क" तारीख / Date Of Pronouncement: 06/01/2017 आयकर आयकर अिधिनयम आयकर आयकर अिधिनयम अिधिनयम,1961 क" अिधिनयम क" क" धारा क" धारा धारा 254(1)केकेकेके अ"तग"त धारा अ"तग"त अ"तग"त आदेश अ"तग"त आदेश आदेश आदेश Order U/S.254(1)Of The Income-Tax Act,1961(Act) लेखा लेखा सद"य लेखा लेखा सद"य सद"य, राजे"" सद"य राजे"" राजे"" केकेकेके अनुसार राजे"" अनुसार अनुसार/ Per Rajendra A.M.- अनुसार Challenging The Orders Dated 16.01.2015 Of The Cit(A)-32,Mumbai,The Assessing Officer (Ao)Has Filed The Present Appeal.Assessee,An Individual,Engaged In The Business Of Exports & Imports Of Surgical Instruments, Filed His Return Of Income On 27.09.2009 Declaring A Total Income Of Rs.1,08,66,731/-.The Ao Completed The Assessment On 31.12.2013,U/S.143(3) R.W. S.147 Of The Act,Determining The Total Income Of The Assessee At Rs. 1.46 Crores.

For Appellant: Shri Dinesh Rasiklal Shah-ARFor Respondent: Shri Suman Kumar-DR
Section 143(3)Section 147Section 254(1)

…आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण, मुंबई अिधकरण मुंबई मुंबई “बी मुंबई बी बी” ” ” ” खंडपीठ बी खंडपीठ खंडपीठ खंडपीठ Income-tax Appellate Tribunal -“B”Bench Mumbai सव"ी राजे"",लेखा सद"य एवं अमरजीत "सह, "याियक सद"य Before S/Sh.Rajendra,Accountant Member and Amarjit Singh,Judicial Member आयकर अपील आयकर अपील संसंसंसं./I.T.A./2081/Mum/2015,िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2009-10 आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" ACIT-20(1) Shri Bhushan K. Vora 4th Floor,R.No.406, Flat No.2, Lamba Building Piramal Chambers, Lalbaug, Parel Vs. 215, Sir, Balchandra Road Mumbai. Matu…

ITO 24(3)(2), Mumbai vs. Manjula S. Shah, Mumbai

In the result appeal filed by the revenue is hereby Dismissed

ITA 6004/MUM/2014[2010-11]Status: DisposedITAT Mumbai29 Dec 2016AY 2010-11

Bench: Shri G.S.Pannu, Am & Shri Amarjit Singh, Jm आयकरअपीलसं/I.T.A. No.6004/Mum/2014 (िनधा"रणवष" / Assessment Year: 2010-11) Income Tax Officer 24(3)(2) बनाम/ Mrs. Manjula S. Shah Room No.704, C-11, Prop. Of M/S.Eastmen Vs. Pratayaksha Kar Bhavan, Chemicals, 3/202, Bandra Kurla Complex, Rishabh Mansion, S.V.Road, Bandra (East), Nr. St. John School, Mumbai - 400051 Goregaon (W), Mumbai - 400062 "थायीलेखासं./जीआइआरसं./Pan/Gir No. : Aapps3790Q (अपीलाथ"/Appellant) .. (""थ" /Respondent)

For Appellant: Shri Vipul J. ShahFor Respondent: Shri M. Rajan
Section 133(6)Section 142(1)Section 143(1)Section 143(2)

…आयकरअपीलीयअिधकरण, मुंबई"ायपीठ‘बी’मुंबई IN THE INCOME TAX APPELLATE TRIBUNAL“B” BENCH, MUMBAI "ी जी. एस. प"ू, लेखा सद", एवं "ी अमरजीत िसंह, "ाियक सद", के सम" BEFORE SHRI G.S.PANNU, AM AND SHRI AMARJIT SINGH, JM आयकरअपीलसं/I.T.A. No.6004/Mum/2014 (िनधा"रणवष" / Assessment Year: 2010-11) Income Tax Officer 24(3)(2) बनाम/ Mrs. Manjula S. Shah Room No.704, C-11, Prop. Of M/s.Eastmen Vs. Pratayaksha Kar Bhavan, Chemicals, 3/202, Bandra Kurla Complex, Rishabh Mansion, S.V.Road, Bandra (East), Nr. St. John School, Mumbai - 400051 Goregaon (W), Mumbai - 400062 "थायीलेखासं./जीआइआरसं./PAN/GIR No. : AAPPS3790Q (अपीलाथ"/Appell…

ITO WD 1(2), Thane vs. Manoj R Mittal, Thane

The appeal of the Revenue is dismissed

ITA 2438/MUM/2014[2005-06]Status: DisposedITAT Mumbai07 Nov 2016AY 2005-06

Bench: Shri Joginder Singh & Shri N.K. Pradhanassessment Year: 2005-06 Income Tax Officer, Shri Manoj R. Mittal, बनाम/ Ward-1(2), Thane. A/303, Vraj Green Valley, Kolsheth Road, Dhokali, Vs. Thane (W) – 400 607. (याजस्व /Revenue) (यनधाारयती /Assessee) P.A. No. Adepm 9476 F याजस्व की ओर से / Revenue By Shri O.P. Meena - Dr यनधाारयती की ओर से / Assessee By Shri Hemant S. Shetty – Ca

Section 143(2)Section 148

…ittal ITA Nos.2438/Mum/2014 forfeited by the decision from the Hon'ble Jurisdictional High Court in CIT Vs. Nikunj Eximp Enterprises Pvt. Ltd. (ITA No. 5604/2010, order dated 17/12/2012) and Balaji Textiles Industrial Pvt. Ltd. vs. Income Tax Officer (1994) 49 ITD 177 (Mum.)(ITAT), wherein it was held that there cannot be sales without purchases of goods, thus we are of the view that the Ld. Commissioner of Income Tax (Appeals) has taken a justified stand/ reasonable view, consequently, it is affirmed, resulting into dismissal of appeal of the Revenue. Finally, the appeal of the Revenue is dismissed. This Order…

Reliable Automotive P.Ltd, Navi Mumbai vs. DCIT 10(3), Mumbai

In the result, assessee’s appeal stands allowed

ITA 6014/MUM/2014[2010-11]Status: DisposedITAT Mumbai24 Aug 2016AY 2010-11

Bench: Shri Saktijit Dey & Shri Nabin Kumar Pradhan

For Appellant: Shri S.M. MakhijaFor Respondent: Shri B.S. Bist
Section 142(1)

…man Timber Industries v/s CIT, Civil Appeal no.4228 of 2008; iv) DCIT v/s Shri Rajeev Kalathil, ITA no.6727/Mum./2015; v) K ishinchand Chellaram v/s CIT, 125 ITR 713; vi) ACIT v/s Tarla R. Shah, ITA no.5295/Mum./2013; vii) Balaji Textile Ind. P. Ltd. v/s ITO, 49 ITD 177; viii) Hiralal Chunnilal Jain v/s ITO, ITA no.4547/Mum./2014, etc.; ix) Ramesh Kumar & Co. v/s ACIT, ITA no.2959/Mum./2014 x) Rajeev Kalathil, ITA no.6727/Mum./2012, etc.; xi) Rajesh P. Soni v/s ACIT, 100 TTJ 892; and xii) Diagnostic v/s CIT & Anr., 334 ITR 11. 7 M/s. Reliable Automotive P. Ltd. 7. Learned Departmental Representative, however, re…

Asst CIT 25(2), Mumbai vs. Parshva Enterprises, Mumbai

Appeal of the AO is dismissed

ITA 5288/MUM/2013[2010-11]Status: DisposedITAT Mumbai22 Jul 2016AY 2010-11
For Appellant: Shri Yogesh Thar-ARFor Respondent: Ms. Radha Katyal Narang-DR
Section 131Section 133(6)Section 143(3)Section 254(1)

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, , , , मुंबई आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण मुंबई मुंबई “सी मुंबई सी सी ” ” ” ” खंडपीठ सी खंडपीठ खंडपीठ खंडपीठ Income-tax Appellate Tribunal “C”Bench Mumbai सव"ी सव"ी सव"ी राजे"" सव"ी राजे"" राजे"", लेखा राजे"" लेखा लेखा सद"य लेखा सद"य सद"य एवं सद"य एवं एवं पवन "सह एवं पवन "सह पवन "सह, "याियक पवन "सह "याियक "याियक सद"य "याियक सद"य सद"य सद"य Before S/Sh. Rajendra,Accountant Member & Pawan Singh, Judicial Member आयकर अपील आयकर अपील संसंसंसं./I.T.A./5288/Mum/2013, िनधा"रण िनधा"रण वष" वष" /Assessment Year:2010-11 आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" ACIT-25(2) M/…

ITO 17(2)(2), Mumbai vs. Hansraj Dhanji Prasad HUF, Mumbai

ITA 4678/MUM/2014[2009-10]Status: DisposedITAT Mumbai19 Feb 2016AY 2009-10
For Appellant: S/Shri D.C. Saboo & Shyam Saboo-ARFor Respondent: Shri B.D. Naik
Section 133(6)Section 143(3)Section 254(1)

…4678/M/14-Hansraj आयकर आयकर आयकर अपीलीय आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण, ‘एच अिधकरण एच एच’ खंडपीठ एच खंडपीठ खंडपीठ मुंबई खंडपीठ मुंबई मुंबई मुंबई INCOME TAX APPELLATE TRIBUNAL,MUMBAI “H” BENCH सव"ी सव"ी सव"ी राजे"" सव"ी राजे"" राजे"", लेखा राजे"" लेखा लेखा सद"य लेखा सद"य सद"य एवं सद"य एवं एवं राम एवं राम राम लाल राम लाल लाल नेगी लाल नेगी नेगी, "याियक नेगी "याियक "याियक सद"य "याियक सद"य सद"य सद"य Before S/Sh. Rajendra,Accountant Member & Ram Lal Negi,Judicial Member आयकर आयकर अपील अपील संसंसंसं/.ITA No.4493 /Mum/2014,िनधा"रण िनधा"रण वष" वष"/Assessment Year-2002-03 आयकर आयकर अपील अपील िनधा"रण िन…

DCIT Cen Cir 22, Mumbai vs. Chains Corner Jewellery (I) P.Ltd, Mumbai

In the result, both the Revenue’s appeal for Asst

ITA 3705/MUM/2013[2010-11]Status: DisposedITAT Mumbai27 Jan 2016AY 2010-11

Bench: Shri Jason P. Boaz & Shri Sandeep Gosain: (A.Y : 2010-11) Dy. Commissioner Of Income- Vs M/S. Chains Corner Jewellery (I) Pvt. Ltd., Shop No. 9, 1St Floor, Tax, Central Circle-22, Central Range-5, Kapadia Building No. 2, Mumbai (Appellant) 31/33, S.M. Street, Zaveri Bazar, Mumbai 400 002 (Respondent) Pan : Aabcc7451M : M/S. Chains Corner Jewellery Vs Asst. Commissioner Of Income- (I) Pvt. Ltd., Shop No. 9, Tax, Central Circle-22, 1St Floor, Kapadia Building Mumbai (Respondent) No. 2, 31/33, S.M. Street, Zaveri Bazar, Mumbai 400 002 Pan : Aabcc7451M (Appellant)

For Appellant: Shri Pramod K. Parida &For Respondent: Shri Prakash Ojha, DR
Section 132Section 132(4)Section 133ASection 143(3)

…course of search/survey by Shri Prakash K. Jain and other Directors should be read in their entirety. In support of the assessee’s submissions that only GP is to be taxed in respect of cash sales, reliance was placed on the following judicial decisions : (1) 49 ITD 177 (Mum) Balaji Textiles Ind. P. Ltd. (2) 254 ITR 259 (SC) Swastik Oil Traders (3) 252 ITR 476 (Guj) DCIT v. Adinath Industries (4) 247 ITR (St) 35 Adinath’s SLP rejected 7.3 Per contra, the ld. DR emphatically supported the orders of the authorities below. The ld. DR submitted that the grounds raised and the averments therein (supra) are identical…

M/S Chains Corner Jewellery (I) Pvt. Ltd., Mumbai vs. ACIT, CC - 22, Mumbai

In the result, both the Revenue’s appeal for Asst

ITA 2558/MUM/2013[2010-11]Status: DisposedITAT Mumbai27 Jan 2016AY 2010-11

Bench: Shri Jason P. Boaz & Shri Sandeep Gosain: (A.Y : 2010-11) Dy. Commissioner Of Income- Vs M/S. Chains Corner Jewellery (I) Pvt. Ltd., Shop No. 9, 1St Floor, Tax, Central Circle-22, Central Range-5, Kapadia Building No. 2, Mumbai (Appellant) 31/33, S.M. Street, Zaveri Bazar, Mumbai 400 002 (Respondent) Pan : Aabcc7451M : M/S. Chains Corner Jewellery Vs Asst. Commissioner Of Income- (I) Pvt. Ltd., Shop No. 9, Tax, Central Circle-22, 1St Floor, Kapadia Building Mumbai (Respondent) No. 2, 31/33, S.M. Street, Zaveri Bazar, Mumbai 400 002 Pan : Aabcc7451M (Appellant)

For Appellant: Shri Pramod K. Parida &For Respondent: Shri Prakash Ojha, DR
Section 132Section 132(4)Section 133ASection 143(3)

…course of search/survey by Shri Prakash K. Jain and other Directors should be read in their entirety. In support of the assessee’s submissions that only GP is to be taxed in respect of cash sales, reliance was placed on the following judicial decisions : (1) 49 ITD 177 (Mum) Balaji Textiles Ind. P. Ltd. (2) 254 ITR 259 (SC) Swastik Oil Traders (3) 252 ITR 476 (Guj) DCIT v. Adinath Industries (4) 247 ITR (St) 35 Adinath’s SLP rejected 7.3 Per contra, the ld. DR emphatically supported the orders of the authorities below. The ld. DR submitted that the grounds raised and the averments therein (supra) are identical…