CIT v. Apcom Computers Pvt. Ltd.

292 ITR 630High Court#20433 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2015 to 2019.

Judgments citing CIT v. Apcom Computers Pvt. Ltd.

BALAJI STEEL TRADERS,ONGOLE vs. THE INCOME TAX OFFICER, WARD-5(4), , VISAKHAPATNAM

In the result, appeal of the assessee is allowed and the stay application is dismissed

ITA 112/VIZ/2019[2014-15]Status: DisposedITAT Visakhapatnam25 Sept 2019AY 2014-15

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhs.A.No.57/Viz/2019 (Arising Out Of I.T.A. No.112/Viz/2019) (ननधधारण वर्ा/Assessment Year : 2014-15) आयकर अपील सं./I.T.A.No.112/Viz/2019 (ननधधारण वर्ा/A.Y. : 2014-15) Balaji Steel Traders Vs. Income Tax Officer D.No.8-411-1/1 Ward-5(4) Near Anjaneyaswamy Temple Visakhapatnam South Bye Pass Road Ongole, Prakasam [Pan : Aajfb3629D] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ Appellant By : Shri C.Subrahmanyam, Ar प्रत्यधथी की ओर से / Respondent By : Shri V.Appala Raju, Dr सुनवधई की तधरीख / Date Of Hearing : 14.08.2019 25.09.2019 घोर्णध की तधरीख/Date Of Pronouncement : आदेश /O R D E R

For Appellant: Shri C.Subrahmanyam, ARFor Respondent: Shri V.Appala Raju, DR

Section 69B

…आयकर अपीलीय अधिकरण, धिशाखापटणम पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री िी. दुगाा राि,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 S.A.No.57/Viz/2019 (Arising out of I.T.A. No.112/Viz/2019) (ननधधारण वर्ा/Assessment Year : 2014-15) आयकर अपील सं./I.T.A.No.112/Viz/2019 (ननधधारण वर्ा/A.Y. : 2014-15) Balaji Steel Traders Vs. Income Tax Officer D.No.8-411-1/1 Ward-5(4) Near Anjaneyaswamy Temple Visakhapatnam South Bye Pass Road Ongole, Prakasam [PAN : AAJFB3629D] (…

MANNA BRICKS MANUFACTURING & TRADING PVT. LTD.,MIDNAPORE(W) vs. JCIT, RANGE-2, MIDNAPORE, MIDNAPORE

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

ITA 389/KOL/2017[2010-11]Status: DisposedITAT Kolkata23 May 2018AY 2010-11

Bench: Shri A. T. Varkey, Jm & Dr. A. L. Saini, Am आयकरअपीलसं./Ita No.389/Kol/2017 ("नधा"रणवष" / Assessment Year: 2010-11) Manna Bricks Manufacturing Vs. Jcit, Range – 2 & Trading Pvt. Ltd. Midnapore Vill: Sheulipur, P.O. Mohar, Dist Midnapore (W), West Bengal, Pin – 721161. "थायीलेखासं./जीआइआरसं./Pan/Gir No. : Aaecm 9769 R (Appellant) .. (Respondent)

For Appellant: Shri Soumitra Choudhury, Adv. & AnikeshFor Respondent: Shri S. Dasgupta, Addl. CIT(DR)

Section 133(6)

…o authenticate the stock statement submitted to it and it is common practice in business to inflate the stock for availing higher credit facility which practice has been judicially accepted by the Hon’ble Madras High Court in CIT vs. Apcom Computers Pvt. Ltd. 292 ITR 630 (Mad), Hon’ble Allahabad High Court in CIT Vs. Khan & Sirohi Steel Rolling Mills (2006) 152 Taxman 224 (All) and Hon’ble Bombay High Court decision in CIT Vs. Acro India Ltd. 298 ITR 447 (Mum) and the Coordinate Bench Decision of Tribunal, Cochin Bench in the case of ACIT vs. Manglam Publication (2010) 190 taxman (Mag.) 1(ITAT Cochin). We note th…

ACIT, CIR-2, BURDWAN, KOLKATA vs. M/S RAJ LAXMI RICE MILL PVT. LTD., BURDWAN

In the result, the appeal of the revenue is dismissed

ITA 1073/KOL/2015[2010-2011]Status: DisposedITAT Kolkata17 Nov 2017AY 2010-2011

Bench: Shri A. T. Varkey, Jm & Dr. A. L. Saini, Am]

Section 133(6)Section 69B

…d & Supplies Deptt., Burdwan had attested inter alia, the stock of rice at Rs.41,60,866/- which tallies with the books of account of the assessee. The Ld. CIT(A) has taken note of the decisions of Hon’ble Madras High Court in CIT Vs. Apcom Computers Pvt. Ltd. 292 ITR 630 (Mad), Hon’ble Allahabad High Court in CIT Vs. Khan & Sirohi Steel Rolling Mills (2006) 152 Taxman 224 (All) and Hon’ble Bombay High Court decision in CIT Vs. Acro India Ltd. 298 ITR 447 (Mum) and the Coordinate Bench decision of Tribunal, Cochin bench in the case of ACIT Vs. Manglam Publication (2010) 190 taxman (Mag.) 1 (ITAT Cochin) to accept…

SHIB SHANKAR DAS,BANKURA vs. ITO, WARD - 1, BANKURA, BANKURA

In the result, the appeal is partly allowed

ITA 1436/KOL/2011[2008-09]Status: DisposedITAT Kolkata02 Dec 2015AY 2008-09

Bench: Hon’Ble Shri N.V.Vasudevan, Jm & Shri Waseem Ahmed, Am ] Assessment Year : 2008-09

For Appellant: Shri S.M.Surana, Advocate & Shri D.K.Sen, AdvocateFor Respondent: Smt. Sarbari Mukherjee, JCIT,Sr.DR

Section 133A

…ctually invested funds to procure stock as per the statement given to the bank. The following are the cases cited in this regard: ITA No.1436/Kol/2011 – Shib Shankar das.. A./Y.2008-09 6 Sl.No. Name of the case Citation Remarks &Page 1. Epcon Computers Ltd. 292 ITR 630 The books of accounts of the (1 and 2) (Mad) assessee were maintained purchases and sales were found supported – No addition. 2. C.M.Roy & Sons ITA No. Exhaustively dealing the issue (3 to 9) 1503/Kol/2008 the discrepancy give rise to the starting point of the Investigaiton-Vide para 6.8 3. M/s. Das Industries 303 ITR 199 Bank never physically (1…