CIT v. ASK Enterprises 230 ITR (Bom.); CIT vs. Shubhagamal Mahavirchand

142 ITR 747High Court1983#22658 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2021.

Judgments citing CIT v. ASK Enterprises 230 ITR (Bom.); CIT vs. Shubhagamal Mahavirchand

ACIT, NEW DELHI vs. M/S. K.S. CHAWLA & SONGS (HUF), NEW DELHI

Appeal of the Revenue is dismissed

ITA 2724/DEL/2015[2008-09]Status: DisposedITAT Delhi18 May 2021AY 2008-09

Bench: Shri N. K. Billaiya & Ms. Suchitra Kamble(Through Video Conferencing)

For Appellant: Shri Rajesh Arora, C.AFor Respondent: Shri Mahesh Thakur, Sr.DR

Section 132Section 147Section 153CSection 154Section 50CSection 55ASection 69A

…inancial year in which it is so found. However, the Assessing Officer is bound to make enquiries and gather sufficient material before proceeding to make addition on this count. The Ld. AR relied upon the decision of CIT vs. N. Sowbhagmull Mahavirchand (1983) 142 ITR 747 (Mad). Although the Assessing Officer, in the order made additions under Section 69A of the Act, however, he had nowhere mentioned in the order that how the assessee was found to be the owner of alleged money. Moreover, the question of ownership does not arise since no money as alleged by the Assessing Officer has been found either from the posse…

M/S AJAY SALT & CHEMICALS,,UNA vs. I.T.O., WARD-1(3),, VERAVAL

In the result, the appeal of the assessee is dismissed

ITA 296/RJT/2017[2006-07]Status: DisposedITAT Rajkot23 Jan 2020AY 2006-07

Bench: Shri Rajpal Yadav & Shri Waseem Ahmedआयकर अपील सं./Ita No.296/Rjt/2017 "नधा"रण वष"/Asstt. Year: 2006-2007

For Appellant: Written Submission

Section 143(1)Section 271Section 271(1)(c)Section 274Section 68

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH, RAJKOT (CONDUCTED THROUGH E-COURT AT AHMEDABAD) BEFORE SHRI RAJPAL YADAV, JUDICIAL MEMBER And SHRI WASEEM AHMED, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.296/RJT/2017 "नधा"रण वष"/Asstt. Year: 2006-2007 M/s. Ajay Salt & Chemicals, I.T.O, Vs. Opp. Marketing Yard, Ward-1(3), Bhavnagar Road, Veraval. Una. PAN: AALFA1644B (Applicant) (Respondent) Assessee by : Written Submission : Revenue by Shri Anil Kumar Das, Sr.DR सुनवाई क" तार"ख/Date of Hearing : 05/12/2019 घोषणा क" तार"ख /Date of Pronouncement: 23/01/2020 आदेश/O R D E R PE…

CHAINS CORNER JEWELLERY (I) P.LTD,MUMBAI vs. ACIT CC 22, MUMBAI

In the result, the appeal is allowed

ITA 5703/MUM/2013[2010-11]Status: DisposedITAT Mumbai28 Nov 2016AY 2010-11

Bench: Shri Joginder Singh () & Shri N.K. Pradhan () Assessment Year 2010-11

For Appellant: Mrs. Sanjukta Chowdhury, ARFor Respondent: Mr. Maurya Pratap, DR

Section 132Section 132(4)Section 143(3)Section 153ASection 2Section 271A

…nd its sources. Shri Jain had clarified that they had not accounted this cash accumulation, as it was in the middle of the year. Reliance was placed by her on the decision in the case of CIT vs. ASK Enterprises 230 ITR (Bom.); CIT vs. Shubhagamal Mahavirchand 142 ITR 747 (Mad); CIT vs. Smt. P.K.Noorjehan 237 ITR 570(SC); P.K.Jain vs. DCIT 149 TTJ (Ctk)(UO) 36; Ashok Kumar Sharma vs. DCIT 149 TTJ (Ctk)(UO) 33; ACIT vs. M/s. Kanakia Spaces Pvt. Ltd. (ITA No. 6763/Mum/2011) for the A.Y. 2007-08 ; ACIT vs. Shri. A.M. Annamalaisamy (HUF) (ITA No. 1634/Mds/2012) for the A.Y. 2009-10; Sarat Chandra Sahoo vs. Dy. CIT (20…