Bharat Ginning & Pressing Factory v. ITO

32 Taxmann.com 322Reported decision2013#9673 most cited

What is Bharat Ginning & Pressing Factory v. ITO authority for?

This case is cited for upholding a notice issued under section 153C of the Income Tax Act and remitting the matter back to the CIT(A) for a decision on merits.

11

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2019 to 2020.

Also referred to as

Bharat Ginning & Pressing Factory v. ITO · 32 taxmann.com 322 · section 153C · search and seizure · notice · assessment · ITAT · revenue collection · public domain information

Judgments citing Bharat Ginning & Pressing Factory v. ITO

The Assistant Commissioner of Income Tax, Central Circle-2, Rajahmundry vs. K.V.V.S.N.Associates, Tanuku

In the result, appeals of the revenue as well as the cross objections of the assessee are dismissed

ITA 111/VIZ/2018[2014-15]Status: DisposedITAT Visakhapatnam28 Feb 2020AY 2014-15

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकरअपील सं./I.T.A.No.107/Viz/2018 To 111/Viz/2018 (निर्धारण वर्ा/Assessment Year :2010-11 To 2014-15 Respectively) Asst. Commissioner Of Vs. M/S K.V.V.S.N.Associates Income Tax D.No.20-8-5, Nadellavari Street Central Circle-2 Tanuku Rajahmundry West Godavari Dist. [Pan : Aaifk3522 (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) Cross Objection No.22/Viz/2018 To 26/Viz/2018 (Arising Out Of I.T.A.No.107/Viz/2018 To 111/Viz/2018) (निर्धारण वर्ा/Assessment Year :2010-11 To 2014-15 Respectively) Vs. Asst. Commissioner Of M/S K.V.V.S.N.Associates D.No.20-8-5, Nadellavari Street Income Tax Tanuku Central Circle-2 West Godavari Dist. Rajahmundry [Pan : Aaifk3522F] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) रधजस्व कीओर से /Revenue By : Shri Ravi Shankar Narayan, Cit, Dr निर्धाऩरती की ओर से / Assessee By : Shri G.V.N.Hari, Ar सुिवधई की तधरीख / Date Of Hearing : 26.02.2020 घोर्णध की तधरीख/Date Of Pronouncement : 28 .02.2020

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri Ravi Shankar Narayan
Section 132Section 133ASection 143(3)Section 153C

…आयकरअपीलीयअधिकरण, धिशाखापटणम पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री िी. दुगााराि,न्याधयक सदस्य एिं श्री धड.एस. सुन्दर धसंह, लेखा सदस्य के समक्ष BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER& SHRI D.S. SUNDER SINGH, ACCOUNTANT MEMBER आयकरअपील सं./I.T.A.No.107/Viz/2018 to 111/Viz/2018 (निर्धारण वर्ा/Assessment Year :2010-11 to 2014-15 respectively) Asst. Commissioner of Vs. M/s K.V.V.S.N.Associates Income Tax D.No.20-8-5, Nadellavari Street Central Circle-2 Tanuku Rajahmundry West Godavari Dist. [PAN : AAIFK3522 (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) Cros…

The Assistant Commissioner of Income Tax, Central Circle-2, Rajahmundry vs. K.V.V.S.N.Associates, Tanuku

In the result, appeals of the revenue as well as the cross objections of the assessee are dismissed

ITA 110/VIZ/2018[2013-14]Status: DisposedITAT Visakhapatnam28 Feb 2020AY 2013-14

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकरअपील सं./I.T.A.No.107/Viz/2018 To 111/Viz/2018 (निर्धारण वर्ा/Assessment Year :2010-11 To 2014-15 Respectively) Asst. Commissioner Of Vs. M/S K.V.V.S.N.Associates Income Tax D.No.20-8-5, Nadellavari Street Central Circle-2 Tanuku Rajahmundry West Godavari Dist. [Pan : Aaifk3522 (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) Cross Objection No.22/Viz/2018 To 26/Viz/2018 (Arising Out Of I.T.A.No.107/Viz/2018 To 111/Viz/2018) (निर्धारण वर्ा/Assessment Year :2010-11 To 2014-15 Respectively) Vs. Asst. Commissioner Of M/S K.V.V.S.N.Associates D.No.20-8-5, Nadellavari Street Income Tax Tanuku Central Circle-2 West Godavari Dist. Rajahmundry [Pan : Aaifk3522F] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) रधजस्व कीओर से /Revenue By : Shri Ravi Shankar Narayan, Cit, Dr निर्धाऩरती की ओर से / Assessee By : Shri G.V.N.Hari, Ar सुिवधई की तधरीख / Date Of Hearing : 26.02.2020 घोर्णध की तधरीख/Date Of Pronouncement : 28 .02.2020

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri Ravi Shankar Narayan
Section 132Section 133ASection 143(3)Section 153C

…आयकरअपीलीयअधिकरण, धिशाखापटणम पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री िी. दुगााराि,न्याधयक सदस्य एिं श्री धड.एस. सुन्दर धसंह, लेखा सदस्य के समक्ष BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER& SHRI D.S. SUNDER SINGH, ACCOUNTANT MEMBER आयकरअपील सं./I.T.A.No.107/Viz/2018 to 111/Viz/2018 (निर्धारण वर्ा/Assessment Year :2010-11 to 2014-15 respectively) Asst. Commissioner of Vs. M/s K.V.V.S.N.Associates Income Tax D.No.20-8-5, Nadellavari Street Central Circle-2 Tanuku Rajahmundry West Godavari Dist. [PAN : AAIFK3522 (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) Cros…

The Assistant Commissioner of Income Tax, Central Circle-2, Rajahmundry vs. K.V.V.S.N.Associates, Tanuku

In the result, appeals of the revenue as well as the cross objections of the assessee are dismissed

ITA 109/VIZ/2018[2012-13]Status: DisposedITAT Visakhapatnam28 Feb 2020AY 2012-13

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकरअपील सं./I.T.A.No.107/Viz/2018 To 111/Viz/2018 (निर्धारण वर्ा/Assessment Year :2010-11 To 2014-15 Respectively) Asst. Commissioner Of Vs. M/S K.V.V.S.N.Associates Income Tax D.No.20-8-5, Nadellavari Street Central Circle-2 Tanuku Rajahmundry West Godavari Dist. [Pan : Aaifk3522 (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) Cross Objection No.22/Viz/2018 To 26/Viz/2018 (Arising Out Of I.T.A.No.107/Viz/2018 To 111/Viz/2018) (निर्धारण वर्ा/Assessment Year :2010-11 To 2014-15 Respectively) Vs. Asst. Commissioner Of M/S K.V.V.S.N.Associates D.No.20-8-5, Nadellavari Street Income Tax Tanuku Central Circle-2 West Godavari Dist. Rajahmundry [Pan : Aaifk3522F] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) रधजस्व कीओर से /Revenue By : Shri Ravi Shankar Narayan, Cit, Dr निर्धाऩरती की ओर से / Assessee By : Shri G.V.N.Hari, Ar सुिवधई की तधरीख / Date Of Hearing : 26.02.2020 घोर्णध की तधरीख/Date Of Pronouncement : 28 .02.2020

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri Ravi Shankar Narayan
Section 132Section 133ASection 143(3)Section 153C

…आयकरअपीलीयअधिकरण, धिशाखापटणम पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री िी. दुगााराि,न्याधयक सदस्य एिं श्री धड.एस. सुन्दर धसंह, लेखा सदस्य के समक्ष BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER& SHRI D.S. SUNDER SINGH, ACCOUNTANT MEMBER आयकरअपील सं./I.T.A.No.107/Viz/2018 to 111/Viz/2018 (निर्धारण वर्ा/Assessment Year :2010-11 to 2014-15 respectively) Asst. Commissioner of Vs. M/s K.V.V.S.N.Associates Income Tax D.No.20-8-5, Nadellavari Street Central Circle-2 Tanuku Rajahmundry West Godavari Dist. [PAN : AAIFK3522 (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) Cros…

The Assistant Commissioner of Income Tax, Central Circle-2, Rajahmundry vs. K.V.V.S.N.Associates, Tanuku

In the result, appeals of the revenue as well as the cross objections of the assessee are dismissed

ITA 108/VIZ/2018[2011-12]Status: DisposedITAT Visakhapatnam28 Feb 2020AY 2011-12

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकरअपील सं./I.T.A.No.107/Viz/2018 To 111/Viz/2018 (निर्धारण वर्ा/Assessment Year :2010-11 To 2014-15 Respectively) Asst. Commissioner Of Vs. M/S K.V.V.S.N.Associates Income Tax D.No.20-8-5, Nadellavari Street Central Circle-2 Tanuku Rajahmundry West Godavari Dist. [Pan : Aaifk3522 (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) Cross Objection No.22/Viz/2018 To 26/Viz/2018 (Arising Out Of I.T.A.No.107/Viz/2018 To 111/Viz/2018) (निर्धारण वर्ा/Assessment Year :2010-11 To 2014-15 Respectively) Vs. Asst. Commissioner Of M/S K.V.V.S.N.Associates D.No.20-8-5, Nadellavari Street Income Tax Tanuku Central Circle-2 West Godavari Dist. Rajahmundry [Pan : Aaifk3522F] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) रधजस्व कीओर से /Revenue By : Shri Ravi Shankar Narayan, Cit, Dr निर्धाऩरती की ओर से / Assessee By : Shri G.V.N.Hari, Ar सुिवधई की तधरीख / Date Of Hearing : 26.02.2020 घोर्णध की तधरीख/Date Of Pronouncement : 28 .02.2020

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri Ravi Shankar Narayan
Section 132Section 133ASection 143(3)Section 153C

…आयकरअपीलीयअधिकरण, धिशाखापटणम पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री िी. दुगााराि,न्याधयक सदस्य एिं श्री धड.एस. सुन्दर धसंह, लेखा सदस्य के समक्ष BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER& SHRI D.S. SUNDER SINGH, ACCOUNTANT MEMBER आयकरअपील सं./I.T.A.No.107/Viz/2018 to 111/Viz/2018 (निर्धारण वर्ा/Assessment Year :2010-11 to 2014-15 respectively) Asst. Commissioner of Vs. M/s K.V.V.S.N.Associates Income Tax D.No.20-8-5, Nadellavari Street Central Circle-2 Tanuku Rajahmundry West Godavari Dist. [PAN : AAIFK3522 (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) Cros…

Sudhir Kumar.D.Shah - HUF, Hyderabad vs. Dy. CIT, Central Circle-2, Hyderabad

ITA 1872/HYD/2013[2003-04]Status: DisposedITAT Hyderabad25 Oct 2019AY 2003-04

Bench: Shri V. Durga Rao & Shri D.S. Sunder Singhappellant Respondent

For Appellant: Shri K.C.Devdas, ARFor Respondent: Shri Y.V.S.T.Sai, CIT-DR
Section 132Section 139Section 143(3)Section 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B”: HYDERABAD BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI D.S. SUNDER SINGH, ACCOUNTANT MEMBER Appellant Respondent ITA No. A.Y. 1871/Hyd/13 2002-03 1872/Hyd/13 2003-04 Deputy 1873/Hyd/13 2004-05 Shri Sudhir Kumar Commissioner of D.Shah– HUF, Income Tax, HYDERABAD Central Circle-2, 1874/Hyd/13 2005-06 [PAN: AAGHS6336H] HYDERABAD 1875/Hyd/13 2006-07 1876/Hyd/13 2007-08 1877/Hyd/13 2008-09 For Assessee : Shri K.C.Devdas, AR For Revenue : Shri Y.V.S.T.Sai, CIT-DR Date of Hearing : 21-10-2019 Date of Pronouncement : 25-10-2019 O R D E R PER BENCH…

Sudhir Kumar.D.Shah - HUF, Hyderabad vs. Dy. CIT, Central Circle-2, Hyderabad

ITA 1871/HYD/2013[2002-03]Status: DisposedITAT Hyderabad25 Oct 2019AY 2002-03

Bench: Shri V. Durga Rao & Shri D.S. Sunder Singhappellant Respondent

For Appellant: Shri K.C.Devdas, ARFor Respondent: Shri Y.V.S.T.Sai, CIT-DR
Section 132Section 139Section 143(3)Section 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B”: HYDERABAD BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI D.S. SUNDER SINGH, ACCOUNTANT MEMBER Appellant Respondent ITA No. A.Y. 1871/Hyd/13 2002-03 1872/Hyd/13 2003-04 Deputy 1873/Hyd/13 2004-05 Shri Sudhir Kumar Commissioner of D.Shah– HUF, Income Tax, HYDERABAD Central Circle-2, 1874/Hyd/13 2005-06 [PAN: AAGHS6336H] HYDERABAD 1875/Hyd/13 2006-07 1876/Hyd/13 2007-08 1877/Hyd/13 2008-09 For Assessee : Shri K.C.Devdas, AR For Revenue : Shri Y.V.S.T.Sai, CIT-DR Date of Hearing : 21-10-2019 Date of Pronouncement : 25-10-2019 O R D E R PER BENCH…

Sudhir Kumar.D.Shah - HUF, Hyderabad vs. Dy. CIT, Central Circle-2, Hyderabad

ITA 1877/HYD/2013[2008-09]Status: DisposedITAT Hyderabad15 Oct 2019AY 2008-09

Bench: Shri V. Durga Rao & Shri D.S. Sunder Singhappellant Respondent

For Appellant: Shri K.C.Devdas, ARFor Respondent: Shri Y.V.S.T.Sai, CIT-DR
Section 132Section 139Section 143(3)Section 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B”: HYDERABAD BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI D.S. SUNDER SINGH, ACCOUNTANT MEMBER Appellant Respondent ITA No. A.Y. 1871/Hyd/13 2002-03 1872/Hyd/13 2003-04 Deputy 1873/Hyd/13 2004-05 Shri Sudhir Kumar Commissioner of D.Shah– HUF, Income Tax, HYDERABAD Central Circle-2, 1874/Hyd/13 2005-06 [PAN: AAGHS6336H] HYDERABAD 1875/Hyd/13 2006-07 1876/Hyd/13 2007-08 1877/Hyd/13 2008-09 For Assessee : Shri K.C.Devdas, AR For Revenue : Shri Y.V.S.T.Sai, CIT-DR Date of Hearing : 21-10-2019 Date of Pronouncement : 25-10-2019 O R D E R PER BENCH…

Sudhir Kumar.D.Shah - HUF, Hyderabad vs. Dy. CIT, Central Circle-2, Hyderabad

ITA 1876/HYD/2013[2007-08]Status: DisposedITAT Hyderabad15 Oct 2019AY 2007-08

Bench: Shri V. Durga Rao & Shri D.S. Sunder Singhappellant Respondent

For Appellant: Shri K.C.Devdas, ARFor Respondent: Shri Y.V.S.T.Sai, CIT-DR
Section 132Section 139Section 143(3)Section 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B”: HYDERABAD BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI D.S. SUNDER SINGH, ACCOUNTANT MEMBER Appellant Respondent ITA No. A.Y. 1871/Hyd/13 2002-03 1872/Hyd/13 2003-04 Deputy 1873/Hyd/13 2004-05 Shri Sudhir Kumar Commissioner of D.Shah– HUF, Income Tax, HYDERABAD Central Circle-2, 1874/Hyd/13 2005-06 [PAN: AAGHS6336H] HYDERABAD 1875/Hyd/13 2006-07 1876/Hyd/13 2007-08 1877/Hyd/13 2008-09 For Assessee : Shri K.C.Devdas, AR For Revenue : Shri Y.V.S.T.Sai, CIT-DR Date of Hearing : 21-10-2019 Date of Pronouncement : 25-10-2019 O R D E R PER BENCH…

Sudhir Kumar.D.Shah - HUF, Hyderabad vs. Dy. CIT, Central Circle-2, Hyderabad

ITA 1875/HYD/2013[2006-07]Status: DisposedITAT Hyderabad15 Oct 2019AY 2006-07

Bench: Shri V. Durga Rao & Shri D.S. Sunder Singhappellant Respondent

For Appellant: Shri K.C.Devdas, ARFor Respondent: Shri Y.V.S.T.Sai, CIT-DR
Section 132Section 139Section 143(3)Section 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B”: HYDERABAD BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI D.S. SUNDER SINGH, ACCOUNTANT MEMBER Appellant Respondent ITA No. A.Y. 1871/Hyd/13 2002-03 1872/Hyd/13 2003-04 Deputy 1873/Hyd/13 2004-05 Shri Sudhir Kumar Commissioner of D.Shah– HUF, Income Tax, HYDERABAD Central Circle-2, 1874/Hyd/13 2005-06 [PAN: AAGHS6336H] HYDERABAD 1875/Hyd/13 2006-07 1876/Hyd/13 2007-08 1877/Hyd/13 2008-09 For Assessee : Shri K.C.Devdas, AR For Revenue : Shri Y.V.S.T.Sai, CIT-DR Date of Hearing : 21-10-2019 Date of Pronouncement : 25-10-2019 O R D E R PER BENCH…

Sudhir Kumar.D.Shah - HUF, Hyderabad vs. Dy. CIT, Central Circle-2, Hyderabad

ITA 1874/HYD/2013[2005-06]Status: DisposedITAT Hyderabad15 Oct 2019AY 2005-06

Bench: Shri V. Durga Rao & Shri D.S. Sunder Singhappellant Respondent

For Appellant: Shri K.C.Devdas, ARFor Respondent: Shri Y.V.S.T.Sai, CIT-DR
Section 132Section 139Section 143(3)Section 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B”: HYDERABAD BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI D.S. SUNDER SINGH, ACCOUNTANT MEMBER Appellant Respondent ITA No. A.Y. 1871/Hyd/13 2002-03 1872/Hyd/13 2003-04 Deputy 1873/Hyd/13 2004-05 Shri Sudhir Kumar Commissioner of D.Shah– HUF, Income Tax, HYDERABAD Central Circle-2, 1874/Hyd/13 2005-06 [PAN: AAGHS6336H] HYDERABAD 1875/Hyd/13 2006-07 1876/Hyd/13 2007-08 1877/Hyd/13 2008-09 For Assessee : Shri K.C.Devdas, AR For Revenue : Shri Y.V.S.T.Sai, CIT-DR Date of Hearing : 21-10-2019 Date of Pronouncement : 25-10-2019 O R D E R PER BENCH…

Sudhir Kumar.D.Shah - HUF, Hyderabad vs. Dy. CIT, Central Circle-2, Hyderabad

ITA 1873/HYD/2013[2004-05]Status: DisposedITAT Hyderabad15 Oct 2019AY 2004-05

Bench: Shri V. Durga Rao & Shri D.S. Sunder Singhappellant Respondent

For Appellant: Shri K.C.Devdas, ARFor Respondent: Shri Y.V.S.T.Sai, CIT-DR
Section 132Section 139Section 143(3)Section 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B”: HYDERABAD BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI D.S. SUNDER SINGH, ACCOUNTANT MEMBER Appellant Respondent ITA No. A.Y. 1871/Hyd/13 2002-03 1872/Hyd/13 2003-04 Deputy 1873/Hyd/13 2004-05 Shri Sudhir Kumar Commissioner of D.Shah– HUF, Income Tax, HYDERABAD Central Circle-2, 1874/Hyd/13 2005-06 [PAN: AAGHS6336H] HYDERABAD 1875/Hyd/13 2006-07 1876/Hyd/13 2007-08 1877/Hyd/13 2008-09 For Assessee : Shri K.C.Devdas, AR For Revenue : Shri Y.V.S.T.Sai, CIT-DR Date of Hearing : 21-10-2019 Date of Pronouncement : 25-10-2019 O R D E R PER BENCH…