CIT v. Ankleshwar Taluka ONGC Land Loser Travellers Co-operative Society

362 ITR 92High Court2014#11577 most cited
9

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2018 to 2025.

Sections most often in play

Section 153ASection 40A(3)Section 143(3)Section 69ASection 132(4)Section 153B(1)(b)Section 131Section 132

Issues it is cited on

section 153aofsection 153b(1)(b)unexplained jewelleryannual valuesection 132(4a)section 40a(3)appeal before cit(a)section 40asection 40section 132(4)section 131unexplained investment

Judgments citing CIT v. Ankleshwar Taluka ONGC Land Loser Travellers Co-operative Society

Sanskar Homes Pvt. Ltd., New Delhi vs. ACIT, New Delhi

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

ITA 4058/DEL/2016[2010-11]Status: DisposedITAT Delhi23 Jul 2025AY 2010-11

Bench: Shri C. N. Prasad & Shri M. Balaganeshsanskar Homes Pvt. Ltd, Vs. Acit, D-3, Commercial Central Circle-3 (Old), Complex, Vasant Vihar, Now Central Circle-13, New Delhi New Delhi (Appellant) (Respondent) Pan: Aajcs2451H

For Appellant: Shri Vikash Jain, AdvFor Respondent: Shri Om Parkash, Sr DR
Section 132Section 143(3)Section 153ASection 40A(3)

…in violation of provisions of Section 40A(3) of the Act. We find that the Delhi Tribunal had also placed reliance on the aforesaid decision of Hon'ble Supreme Court along with the decision of Gujarat High court in the case of Anupam Tele Services reported in 362 ITR 92 (Guj). In the case before us also, the genuineness of the payment is not doubted and payment of Rs. 30 lacs in cash was made in view of the insistence of the recipient which constituted the business expediency for the assessee to make payment in cash. 7. In view of the aforesaid decisions and observations, we hold that this is not a fit case for…

Gold Ak, Tenkasi vs. ITO 3(3), Chennai

In the result, the appeals filed by the assessee are partly- allowed for statistical purposes as indicated against each of the issues

ITA 1051/CHNY/2024[2021-22]Status: DisposedITAT Chennai06 Nov 2024AY 2021-22

Bench: Shri Mahavir Singhand Shri Jagadish

For Appellant: Shri Abhishek Murali, CAFor Respondent: Smt. R. Anita, Addl.CIT
Section 132Section 132(4)Section 143(3)Section 153ASection 40A(3)

…4 (Punjab), Hon’ble Rajasthan High Court in the case of Principal CIT vs. Jadau Jewelers & Manufacturers (P.) Ltd., (2018) 409 ITR 85 (Raj) and Gujarat High Court in the case of CIT vs. Ankleshwar Taluka ONGC Land Loser Travellers Co-operative Society, (2014) 362 ITR 92 (Guj) for this proposition and Co-ordinate Bench decision in the case of M.Shyamalanathan & Co., in ITA Nos.117 to 122/CHNY/2023, order dated 16.06.2023. 7.1 The ld.Counsel argued that when the income of the assessee is computed applying flat profit rate and when no deduction is allowed in regard to purchases of the assessee, there is no need to i…

Gold Ak, Tenkasi vs. ITO 3(3), Chennai

In the result, the appeals filed by the assessee are partly- allowed for statistical purposes as indicated against each of the issues

ITA 1050/CHNY/2024[2020-21]Status: DisposedITAT Chennai06 Nov 2024AY 2020-21

Bench: Shri Mahavir Singhand Shri Jagadish

For Appellant: Shri Abhishek Murali, CAFor Respondent: Smt. R. Anita, Addl.CIT
Section 132Section 132(4)Section 143(3)Section 153ASection 40A(3)

…4 (Punjab), Hon’ble Rajasthan High Court in the case of Principal CIT vs. Jadau Jewelers & Manufacturers (P.) Ltd., (2018) 409 ITR 85 (Raj) and Gujarat High Court in the case of CIT vs. Ankleshwar Taluka ONGC Land Loser Travellers Co-operative Society, (2014) 362 ITR 92 (Guj) for this proposition and Co-ordinate Bench decision in the case of M.Shyamalanathan & Co., in ITA Nos.117 to 122/CHNY/2023, order dated 16.06.2023. 7.1 The ld.Counsel argued that when the income of the assessee is computed applying flat profit rate and when no deduction is allowed in regard to purchases of the assessee, there is no need to i…

Gold Ak, Tenkasi vs. ITO 3(3), Chennai

In the result, the appeals filed by the assessee are partly- allowed for statistical purposes as indicated against each of the issues

ITA 1049/CHNY/2024[2019-20]Status: DisposedITAT Chennai06 Nov 2024AY 2019-20

Bench: Shri Mahavir Singhand Shri Jagadish

For Appellant: Shri Abhishek Murali, CAFor Respondent: Smt. R. Anita, Addl.CIT
Section 132Section 132(4)Section 143(3)Section 153ASection 40A(3)

…4 (Punjab), Hon’ble Rajasthan High Court in the case of Principal CIT vs. Jadau Jewelers & Manufacturers (P.) Ltd., (2018) 409 ITR 85 (Raj) and Gujarat High Court in the case of CIT vs. Ankleshwar Taluka ONGC Land Loser Travellers Co-operative Society, (2014) 362 ITR 92 (Guj) for this proposition and Co-ordinate Bench decision in the case of M.Shyamalanathan & Co., in ITA Nos.117 to 122/CHNY/2023, order dated 16.06.2023. 7.1 The ld.Counsel argued that when the income of the assessee is computed applying flat profit rate and when no deduction is allowed in regard to purchases of the assessee, there is no need to i…

Gold Ak, Tenkasi vs. ITO 3(3), Chennai

In the result, the appeals filed by the assessee are partly- allowed for statistical purposes as indicated against each of the issues

ITA 1048/CHNY/2024[2018-19]Status: DisposedITAT Chennai06 Nov 2024AY 2018-19

Bench: Shri Mahavir Singhand Shri Jagadish

For Appellant: Shri Abhishek Murali, CAFor Respondent: Smt. R. Anita, Addl.CIT
Section 132Section 132(4)Section 143(3)Section 153ASection 40A(3)

…4 (Punjab), Hon’ble Rajasthan High Court in the case of Principal CIT vs. Jadau Jewelers & Manufacturers (P.) Ltd., (2018) 409 ITR 85 (Raj) and Gujarat High Court in the case of CIT vs. Ankleshwar Taluka ONGC Land Loser Travellers Co-operative Society, (2014) 362 ITR 92 (Guj) for this proposition and Co-ordinate Bench decision in the case of M.Shyamalanathan & Co., in ITA Nos.117 to 122/CHNY/2023, order dated 16.06.2023. 7.1 The ld.Counsel argued that when the income of the assessee is computed applying flat profit rate and when no deduction is allowed in regard to purchases of the assessee, there is no need to i…

Gold Ak, Tenkasi vs. ITO 3(3), Chennai

In the result, the appeals filed by the assessee are partly- allowed for statistical purposes as indicated against each of the issues

ITA 1047/CHNY/2024[2017-18]Status: DisposedITAT Chennai06 Nov 2024AY 2017-18

Bench: Shri Mahavir Singhand Shri Jagadish

For Appellant: Shri Abhishek Murali, CAFor Respondent: Smt. R. Anita, Addl.CIT
Section 132Section 132(4)Section 143(3)Section 153ASection 40A(3)

…4 (Punjab), Hon’ble Rajasthan High Court in the case of Principal CIT vs. Jadau Jewelers & Manufacturers (P.) Ltd., (2018) 409 ITR 85 (Raj) and Gujarat High Court in the case of CIT vs. Ankleshwar Taluka ONGC Land Loser Travellers Co-operative Society, (2014) 362 ITR 92 (Guj) for this proposition and Co-ordinate Bench decision in the case of M.Shyamalanathan & Co., in ITA Nos.117 to 122/CHNY/2023, order dated 16.06.2023. 7.1 The ld.Counsel argued that when the income of the assessee is computed applying flat profit rate and when no deduction is allowed in regard to purchases of the assessee, there is no need to i…

Gold Ak, Tenkasi vs. ITO 3(3), Chennai

In the result, the appeals filed by the assessee are partly- allowed for statistical purposes as indicated against each of the issues

ITA 1046/CHNY/2024[2016-17]Status: DisposedITAT Chennai06 Nov 2024AY 2016-17

Bench: Shri Mahavir Singhand Shri Jagadish

For Appellant: Shri Abhishek Murali, CAFor Respondent: Smt. R. Anita, Addl.CIT
Section 132Section 132(4)Section 143(3)Section 153ASection 40A(3)

…4 (Punjab), Hon’ble Rajasthan High Court in the case of Principal CIT vs. Jadau Jewelers & Manufacturers (P.) Ltd., (2018) 409 ITR 85 (Raj) and Gujarat High Court in the case of CIT vs. Ankleshwar Taluka ONGC Land Loser Travellers Co-operative Society, (2014) 362 ITR 92 (Guj) for this proposition and Co-ordinate Bench decision in the case of M.Shyamalanathan & Co., in ITA Nos.117 to 122/CHNY/2023, order dated 16.06.2023. 7.1 The ld.Counsel argued that when the income of the assessee is computed applying flat profit rate and when no deduction is allowed in regard to purchases of the assessee, there is no need to i…

Sh. Jai Teg Singh, Mohali vs. ITO, Mohali

In the result, the appeal of the assessee is allowed

ITA 750/CHANDI/2017[2012-13]Status: DisposedITAT Chandigarh17 Jul 2018AY 2012-13

Bench: Shri Sanjay Garg & Ms. Annapurna Guptashri Jai Teg Singh, Vs. The Income Tax Officer, # 2431, Sector 79, Ward-6(2), Mohali. Mohali. Pan: Arjps5960R

For Appellant: Shri S.K.Bhasin, CAFor Respondent: Smt.Chanderkanta, Addl.CIT, DR
Section 40A(3)

…judicial pronouncements including the decision of the Hon'ble ITA No No.750/Chd/2017 18 A.Y. 2012-13 Rajasthan High Court in the case of Harshila Chordia Vs. ITO, 298 ITR 349 and the Hon'ble Gujarat High Court in the case of Anupam Tele Services (2014) 362 ITR 92 alongwith the decision of the Hon'ble Punjab & Haryana High Court in the case of Gurdas Garg Vs. CIT Bhathinda (supra), the same squarely applies to the case before us. Therefore, the contention of the Revenue that the assessee can derive no benefit from the decision of the Hon'ble Jurisdictional High Court in the case of Gurdas Garg (supra) in…

A Daga Royal Arts, Jaipur vs. ITO, Jaipur

In the result, the appeal of the assessee is allowed

ITA 1065/JPR/2016[2013-14]Status: DisposedITAT Jaipur15 May 2018AY 2013-14
For Appellant: Shri Rajeev Sogani (C.A)For Respondent: Shri J. C. Kulhari (JCIT)
Section 40A(3)

…on of Hon’ble Supreme Court in case of Attar Singh Gurmukh Singh vs. ITO 59 taxmann.com 11, the decision of Hon’ble Rajasthan High Court in case of Harshila Chordia vs. ITO 298 ITR 349, and decision of Hon’ble Gujarat High Court in Anupam Tele Services (2014) 362 ITR 92 (Guj), besides various other decisions. 15. The submissions and the contentions so made by the assessee were considered but were not found acceptable to the ld. CIT(A) and his findings are contained at paras 5 to 12 which we deem it appropriate to reproduce as under:- “(v) I have duly considered the submissions of the appellant, assessment order…

CIT v. Ankleshwar Taluka ONGC Land Loser Travellers Co-operative Society (362 ITR 92) — Cited in 9 Judgments | BharatTax