CIT v. Allied Industries

229 CTR 462Reported decision2010#19964 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 348,627 Indian tax judgments — from 2018 to 2022.

Judgments citing CIT v. Allied Industries

ACIT, Circle-1(2), Surat vs. Lypsa Gems, Surat

In the result, grounds of appeal raised by Revenue are partly allowed

ITA 446/SRT/2019[2012-13]Status: DisposedITAT Surat13 May 2022AY 2012-13

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini(Hearing In Virtual Court) A.C.I.T. M/S Lypsa Gems, Circle-1(2), Plot No. 230, Special Economic Vs. Surat. Zone, Sachin, Surat-394230. Pan : Aaefl 0483 G Appellant Respondednt

Section 10ASection 254(1)Section 69C

…the profit. Addition if any should be considered while making the deduction under Section 10AA of the Act and ITA 446SRT/2019 ACIT Vs M/s Lypsa Gems relied on the decision of Hon'ble Himachal Pradesh High Court in the case of CIT Vs. Allied Industries (2010) 229 CTR 462. 3. The reply of assessee was not accepted by the Assessing officer. The Assessing Officer on the basis of statement of Bhanwarlal Jain and the report of Investigation Wing held that the evidence collected during the search operation is available with the Revenue about the accommodation entries provided by Bhanwarlal Jain group. Hence, the assess…

M/S Patidar Hospital & Research Centre, Ujjain vs. The ITO 2(1), Ujjain

In the result, ITA No.1007/Ind/2016 is partly allowed, is allowed and ITA

ITA 1541/IND/2016[2010-11]Status: DisposedITAT Indore20 Aug 2018AY 2010-11

Bench: Shri Kul Bharat & Shri Manish Borad

Section 143(3)Section 251Section 251(1)(a)Section 251(2)Section 40Section 80I

…Income from Hospital”.” Thus, the same was shown as income from hospital and same fact was not denied by the ld CIT(A). No other source from where the same could have been earned was pointed by the ld CIT(A). The appellant relies on CIT vs Allied Industries 229 CTR 462 (H.P.), where it was held as under: The assessee-firm had offered a sum of Rs. 2,50,000 for taxation to cover up all types of discrepancies. It was nowhere the case of the assessee or the revenue that this was income derived from undisclosed sources. The addition of Rs. 2,50,000 was made to the income of the business itself. Therefore, it would h…

M/S. Patidar Hospital & Research Centre, Ujjain vs. The ITO 2(1), Ujjain

In the result, ITA No.1007/Ind/2016 is partly allowed, is allowed and ITA

ITA 1008/IND/2016[2012-13]Status: DisposedITAT Indore20 Aug 2018AY 2012-13

Bench: Shri Kul Bharat & Shri Manish Borad

Section 143(3)Section 251Section 251(1)(a)Section 251(2)Section 40Section 80I

…Income from Hospital”.” Thus, the same was shown as income from hospital and same fact was not denied by the ld CIT(A). No other source from where the same could have been earned was pointed by the ld CIT(A). The appellant relies on CIT vs Allied Industries 229 CTR 462 (H.P.), where it was held as under: The assessee-firm had offered a sum of Rs. 2,50,000 for taxation to cover up all types of discrepancies. It was nowhere the case of the assessee or the revenue that this was income derived from undisclosed sources. The addition of Rs. 2,50,000 was made to the income of the business itself. Therefore, it would h…

M/S. Patidar Hospital & Research Centre, Ujjain vs. The ITO 2(1), Ujjain

In the result, ITA No.1007/Ind/2016 is partly allowed, is allowed and ITA

ITA 1007/IND/2016[2010-11]Status: DisposedITAT Indore20 Aug 2018AY 2010-11

Bench: Shri Kul Bharat & Shri Manish Borad

Section 143(3)Section 251Section 251(1)(a)Section 251(2)Section 40Section 80I

…Income from Hospital”.” Thus, the same was shown as income from hospital and same fact was not denied by the ld CIT(A). No other source from where the same could have been earned was pointed by the ld CIT(A). The appellant relies on CIT vs Allied Industries 229 CTR 462 (H.P.), where it was held as under: The assessee-firm had offered a sum of Rs. 2,50,000 for taxation to cover up all types of discrepancies. It was nowhere the case of the assessee or the revenue that this was income derived from undisclosed sources. The addition of Rs. 2,50,000 was made to the income of the business itself. Therefore, it would h…

CIT v. Allied Industries (229 CTR 462) — Cited in 4 Judgments | BharatTax