CIT(A): (i) CIT v. Daulatram Rawatmal (1973) 87 ITR 349 (SC) (ii) Parakh Foods Ltd. v. Dy. CIT

39 TTJ 223Income Tax Appellate Tribunal1991#11608 most cited
9

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2018 to 2023.

Issues it is cited on

section 40a(2)(a)principal officersection 40a(2)(b)section 40a(2)source of sourcemercantile system of accountingsection 127childcommercial expediencysection 40asearch assessmentunexplained expenditure

Judgments citing CIT(A): (i) CIT v. Daulatram Rawatmal (1973) 87 ITR 349 (SC) (ii) Parakh Foods Ltd. v. Dy. CIT

ACIT Central-2, Indore vs. Sarthak Innovation (P) Ltd., Indore

ITA 230/IND/2021[2017-18]Status: DisposedITAT Indore30 Mar 2023AY 2017-18

Bench: Ms. Madhumita Roy & Shri Bhagirath Mal Biyani

For Appellant: 28.02.2023For Respondent: Shri P. K. Mishra, CIT.D.R
Section 127Section 142(1)Section 143(2)Section 143(3)Section 404(2)Section 40ASection 40A(2)Section 40A(2)(a)Section 40A(2)(b)

…IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE (CONDUCTED THROUGH VIRTUAL COURT) BEFORE Ms. MADHUMITA ROY, JUDICIAL MEMBER & SHRI BHAGIRATH MAL BIYANI, ACCOUNTANT MEMBER ITA Nos.228 to 230/Ind/2021 (Assessment Years: 2013-14, 2014-15 & 2017-18) ACIT, Central-2, Vs. Sarthak Innovation (P) Indore Ltd. Indore "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAKCS4846B (Appellant) .. (Respondent) Revenue by : Shri P. K. Mishra, CIT.D.R. Shri Ajay Tulsiyan, CA Assessee by : 28.02.2023 Date of Hearing 30.03.2023 Date of Pronouncement O R D E R PER Ms. MADHUMITA ROY - JM: The bunch of appeals filed by the Revenue…

ACIT Central-2, Indore vs. Sarthak Innovation (P) Ltd., Indore

ITA 229/IND/2021[2014-15]Status: DisposedITAT Indore30 Mar 2023AY 2014-15

Bench: Ms. Madhumita Roy & Shri Bhagirath Mal Biyani

For Appellant: 28.02.2023For Respondent: Shri P. K. Mishra, CIT.D.R
Section 127Section 142(1)Section 143(2)Section 143(3)Section 404(2)Section 40ASection 40A(2)Section 40A(2)(a)Section 40A(2)(b)

…IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE (CONDUCTED THROUGH VIRTUAL COURT) BEFORE Ms. MADHUMITA ROY, JUDICIAL MEMBER & SHRI BHAGIRATH MAL BIYANI, ACCOUNTANT MEMBER ITA Nos.228 to 230/Ind/2021 (Assessment Years: 2013-14, 2014-15 & 2017-18) ACIT, Central-2, Vs. Sarthak Innovation (P) Indore Ltd. Indore "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAKCS4846B (Appellant) .. (Respondent) Revenue by : Shri P. K. Mishra, CIT.D.R. Shri Ajay Tulsiyan, CA Assessee by : 28.02.2023 Date of Hearing 30.03.2023 Date of Pronouncement O R D E R PER Ms. MADHUMITA ROY - JM: The bunch of appeals filed by the Revenue…

DCIT Central-1, Indore vs. Sarthak Innovation (P) Ltd., Indore

ITA 228/IND/2021[2013-14]Status: DisposedITAT Indore30 Mar 2023AY 2013-14

Bench: Ms. Madhumita Roy & Shri Bhagirath Mal Biyani

For Appellant: 28.02.2023For Respondent: Shri P. K. Mishra, CIT.D.R
Section 127Section 142(1)Section 143(2)Section 143(3)Section 404(2)Section 40ASection 40A(2)Section 40A(2)(a)Section 40A(2)(b)

…IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE (CONDUCTED THROUGH VIRTUAL COURT) BEFORE Ms. MADHUMITA ROY, JUDICIAL MEMBER & SHRI BHAGIRATH MAL BIYANI, ACCOUNTANT MEMBER ITA Nos.228 to 230/Ind/2021 (Assessment Years: 2013-14, 2014-15 & 2017-18) ACIT, Central-2, Vs. Sarthak Innovation (P) Indore Ltd. Indore "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAKCS4846B (Appellant) .. (Respondent) Revenue by : Shri P. K. Mishra, CIT.D.R. Shri Ajay Tulsiyan, CA Assessee by : 28.02.2023 Date of Hearing 30.03.2023 Date of Pronouncement O R D E R PER Ms. MADHUMITA ROY - JM: The bunch of appeals filed by the Revenue…

Rushil Industries Ltd., Bhavnagar vs. The ACIT, Circle-1, Bhavnagar

In the result, the appeal of the assessee is partly allowed for the statistical purposes

ITA 3285/AHD/2014[2010-11]Status: DisposedITAT Ahmedabad05 Mar 2019AY 2010-11

Bench: Shri Rajpal Yadav & Shri Waseem Ahmedआयकर अपील सं./Ita No. 3285/Ahd/2014 "नधा"रण वष"/Asstt. Year: 2010-2011 M/S Rushil Industries Ltd., The A.C.I.T, D-202, Sarthik Complex, Vs. Circle-1, Bhavnagar. Atabhai Chowk, Bhavnagar.

Section 40Section 40A(2)(b)

…ess of the expenditure can be considered only from this limited angle for the purpose of determining whether in fact amount was spent or not.” 12.1 We also find support and guidance from the order of this tribunal in case of Omkarmal Gaurishanker reported in 39 TTJ 223 wherein it was held as under: “Considering the ever-increasing inflation, the interest rate of 24% allowed by the assessee on the unsecured deposits received from various relatives by no stretch of imagination could be treated as unreasonable or excessive. The ITO was directed to allow deduction in respect of the entire amount of interest expendit…

Shri Dineshkumar C. Doshi, Mumbai vs. Income Tax Officer 19(1)(4), Mumbai

The appeals of the assessee are dismissed

ITA 1730/MUM/2018[2011-12]Status: DisposedITAT Mumbai11 Oct 2018AY 2011-12

Bench: Shri Joginder Singh

Section 133(6)Section 139Section 142Section 143Section 147Section 148

…quiries and investigation. The assessee has placed reliance on the following judgments before the CIT(A): (i) CIT v. Daulatram Rawatmal (1973) 87 ITR 349 (SC) (ii) Parakh Foods Ltd. v. Dy. CIT (1998) 64 ITD 396 (Pune) (iii) Omkarmal Gaurishankar v. ITO (1991) 39 TTJ 223 (Ahd) (iv) Dimco Silk Mills v. ITO (1999) 107 Taxman 41 (Mag) 88. The CIT(A) after considering the entire relevant facts and material gave the following findings in para 4.8 of his appellate order in the case of Shri Nileshbhai K. Patel. "4.8 I have carefully considered the submissions made by the appellant's counsel, Shri Ashwini Shah and have al…

Pushpak Auxichem P. Ltd, Thane vs. ITO WD 1(3), Kalyan

The appeal of the assessee is partly allowed

ITA 499/MUM/2018[2011-12]Status: DisposedITAT Mumbai25 Sept 2018AY 2011-12

Bench: Shri Joginder Singh & Shri Rajesh Kumarassessment Year: 2011-12 M/S Pushpak Auxichem Pvt. Income Tax Officer Ltd. Ward-1(3), बनाम/ 241/Business-2, Kasturi Mohan Plaza, 1St Floor, Vs. Plaza, 2Nd Floor, Manpada Wayle Nagar, Road, Dombivali (East), Khadak Pada, Thane-421201 Kalyan-421301 ("नधा"रती /Assessee) (राज"व /Revenue) Pan. No.Aabcp0099E

Section 148

…quiries and investigation. The assessee has placed reliance on the following judgments before the CIT(A): (i) CIT v. Daulatram Rawatmal (1973) 87 ITR 349 (SC) (ii) Parakh Foods Ltd. v. Dy. CIT (1998) 64 ITD 396 (Pune) (iii) Omkarmal Gaurishankar v. ITO (1991) 39 TTJ 223 (Ahd) (iv) Dimco Silk Mills v. ITO (1999) 107 Taxman 41 (Mag) 88. The CIT(A) after considering the entire relevant facts and material gave the following findings in para 4.8 of his appellate order in the case of Shri Nileshbhai K. Patel. "4.8 I have carefully considered the submissions made by the appellant's counsel, Shri Ashwini Shah and have al…

ITO 6(3)(2), Mumbai vs. Jaydeep Profiles P.Ltd, Mumbai

ITA 3236/MUM/2016[2009-10]Status: DisposedITAT Mumbai25 Sept 2018AY 2009-10

Bench: Shri Joginder Singh & Shri G. Manjunathaassessment Year: 2009-10 Income Tax Officer 6(3)(2), Jaydeep Profiles P. Ltd., R No.503, 5Th Floor, Aayakar 142/7 Lakdi Bunder Road, बनाम/ Bhavan, M.K.Road, Darukhana, Reay Road, Vs. Mumbai 400 020 Mumbai 400 086 (राज"व /Revenue) ("नधा"रती /Assessee) P.A. No. Aaacj8998B Assessment Year: 2009-10 Jaydeep Profiles P. Ltd., Income Tax Officer 6(3)(2), 142/7 Lakdi Bunder Road, R No.503, 5Th Floor, Aayakar बनाम/ Darukhana, Reay Road, Bhavan, M.K.Road, Vs. Mumbai 400 086 Mumbai 400 020 ("नधा"रती /Assessee) (राज"व /Revenue) P.A. No. Aaacj8998B 2 & 2698/Mum/2016

Section 133(6)Section 139Section 142Section 143Section 147Section 148

…quiries and investigation. The assessee has placed reliance on the following judgments before the CIT(A): (i) CIT v. Daulatram Rawatmal (1973) 87 ITR 349 (SC) (ii) Parakh Foods Ltd. v. Dy. CIT (1998) 64 ITD 396 (Pune) (iii) Omkarmal Gaurishankar v. ITO (1991) 39 TTJ 223 (Ahd) (iv) Dimco Silk Mills v. ITO (1999) 107 Taxman 41 (Mag) 88. The CIT(A) after considering the entire relevant facts and material gave the following findings in para 4.8 of his appellate order in the case of Shri Nileshbhai K. Patel. 98 & 2698/Mum/2016 Jaydeep Profiles P.Ltd "4.8 I have carefully considered the submissions made by the appellan…

Jaydeep Profiles Pvt. Ltd., Mumbai vs. ITO WD 6 (3)(2), Mumbai

ITA 2698/MUM/2016[2009-10]Status: DisposedITAT Mumbai25 Sept 2018AY 2009-10

Bench: Shri Joginder Singh & Shri G. Manjunathaassessment Year: 2009-10 Income Tax Officer 6(3)(2), Jaydeep Profiles P. Ltd., R No.503, 5Th Floor, Aayakar 142/7 Lakdi Bunder Road, बनाम/ Bhavan, M.K.Road, Darukhana, Reay Road, Vs. Mumbai 400 020 Mumbai 400 086 (राज"व /Revenue) ("नधा"रती /Assessee) P.A. No. Aaacj8998B Assessment Year: 2009-10 Jaydeep Profiles P. Ltd., Income Tax Officer 6(3)(2), 142/7 Lakdi Bunder Road, R No.503, 5Th Floor, Aayakar बनाम/ Darukhana, Reay Road, Bhavan, M.K.Road, Vs. Mumbai 400 086 Mumbai 400 020 ("नधा"रती /Assessee) (राज"व /Revenue) P.A. No. Aaacj8998B 2 & 2698/Mum/2016

Section 133(6)Section 139Section 142Section 143Section 147Section 148

…quiries and investigation. The assessee has placed reliance on the following judgments before the CIT(A): (i) CIT v. Daulatram Rawatmal (1973) 87 ITR 349 (SC) (ii) Parakh Foods Ltd. v. Dy. CIT (1998) 64 ITD 396 (Pune) (iii) Omkarmal Gaurishankar v. ITO (1991) 39 TTJ 223 (Ahd) (iv) Dimco Silk Mills v. ITO (1999) 107 Taxman 41 (Mag) 88. The CIT(A) after considering the entire relevant facts and material gave the following findings in para 4.8 of his appellate order in the case of Shri Nileshbhai K. Patel. 98 & 2698/Mum/2016 Jaydeep Profiles P.Ltd "4.8 I have carefully considered the submissions made by the appellan…

DCIT Cir.7(3)(1), Mumbai vs. Pjl Clothing India Ltd., Mumbai

The appeal of the Revenue is allowed for statistical purposes

ITA 2596/MUM/2016[2010-11]Status: DisposedITAT Mumbai08 Feb 2018AY 2010-11

Bench: Shri Joginder Singh & Shri G. Manjunathaassessment Year: 2010 - 2011 Dcit Circle 7(3)(1) Pjl Clothing India Ltd., Mumbai बनाम/ Unit No.19, Shree Madhu Estate, Pandurang Budhakar Vs. Marg, Worli, Mumbai 400 018 (याजस्व /Revenue) (यनधाारयती /Assessee) P.A. No. Aaacp2782R

Section 133(6)Section 143(1)Section 143(2)

…quiries and investigation. The assessee has placed reliance on the following judgments before the CIT(A): (i) CIT v. Daulatram Rawatmal (1973) 87 ITR 349 (SC) (ii) Parakh Foods Ltd. v. Dy. CIT (1998) 64 ITD 396 (Pune) (iii) Omkarmal Gaurishankar v. ITO (1991) 39 TTJ 223 (Ahd) (iv) Dimco Silk Mills v. ITO (1999) 107 Taxman 41 (Mag) 88. The CIT(A) after considering the entire relevant facts and material gave the following findings in para 4.8 of his appellate order in the case of Shri Nileshbhai K. Patel. "4.8 I have carefully considered the submissions made by the appellant's counsel, Shri Ashwini Shah and have al…

CIT(A): (i) CIT v. Daulatram Rawatmal (1973) 87 ITR 349 (SC) (ii) Parakh Foods Ltd. v. Dy. CIT (39 TTJ 223) — Cited in 9 Judgments | BharatTax