CIT v. Bajargan Traders

86 Taxmann.com 295High Court2017#2582 most cited

What is CIT v. Bajargan Traders authority for?

Excess stock of regularly traded items or excess cash, when found during a survey and properly explained as arising from business, constitutes business income, thereby avoiding assessment under sections 69, 69A, 69B and the higher tax rate prescribed by section 115BBE.

45

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2022 to 2025.

Also referred to as

CIT v. Bajargan Traders · 86 Taxmann.com 295 · section 115BBE · section 69 · section 69A · section 69B · excess stock as business income · excess cash as business income · unexplained money · unexplained investment · survey findings · set off of losses

Sections most often in play

Section 115BBESection 69ASection 69BSection 133ASection 143(2)Section 143(3)Section 142(1)Section 68

Issues it is cited on

section 155bbesection 108section 69bsection 40(b)section 80jpreponderance of probabilityset off of lossesonus of proofsection 115bbsection 115bsection 80ia(4)section 155

Judgments citing CIT v. Bajargan Traders

Vasantrao Jayavantrao Mugale, Osmanabad vs. The Deputy Commissioner of Income Tax, Circle-1, Aurangabad

In the result, the appeal filed by the assessee stands allowed

ITA 95/PUN/2023[2019-20]Status: DisposedITAT Pune12 Jul 2023AY 2019-20

Bench: Shri Inturi Rama Rao & Shri Partha Sarathi Chaudhuryआयकर अपील सं. / Ita No.95/Pun/2023 िनधा"रण वष" / Assessment Year : 2019-20 Vasantrao Jayavantrao Vs. Dcit, Circle-1, Mugale, Aurangabad. 1 Mugle Hospital, Highway Road Omerga Osmanabad- 413606. Pan : Aavpm0306N Appellant Respondent Assessee By : Shri Bhupendra Shah Revenue By Shri M. G. Jasnani : Date Of Hearing : 26.06.2023 Date Of Pronouncement : 12.07.2023 आदेश / Order Per Inturi Rama Rao, Am: This Is An Appeal Filed By The Assessee Directed Against The Order Of Ld. Commissioner Of Income Tax (Appeals)-12, Pune [‘The Cit(A)’] Dated 14.12.2022 For The Assessment Year 2019-20. 2. Briefly, The Facts Of The Case Are That The Appellant Is An Individual Engaged In The Business Of Medical Profession Under The Name & Style Of “M/S. Mugale Hospital”. The Appellant Had Filed

For Appellant: Shri Bhupendra Shah
Section 115BSection 133A

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER आयकर अपील सं. / ITA No.95/PUN/2023 िनधा"रण वष" / Assessment Year : 2019-20 Vasantrao Jayavantrao Vs. DCIT, Circle-1, Mugale, Aurangabad. 1 Mugle Hospital, Highway Road Omerga Osmanabad- 413606. PAN : AAVPM0306N Appellant Respondent Assessee by : Shri Bhupendra Shah Revenue by Shri M. G. Jasnani : Date of hearing : 26.06.2023 Date of pronouncement : 12.07.2023 आदेश / ORDER PER INTURI RAMA RAO, AM: This is an appeal filed by the assessee directed against the or…

Manoj Vishwanath Patil, Jalgaon vs. Deputy Commissioner of Income-Tax, Circle -1, Nashik

In the result, the appeal is partly allowed

ITA 938/PUN/2022[2019-20]Status: DisposedITAT Pune06 Jul 2023AY 2019-20

Bench: Shri R.S. Syal

Section 115BSection 133ASection 250Section 69Section 69B

…IN THE INCOME TAX APPELLATE TRIBUNAL SMC BENCH, PUNE BEFORE SHRI R.S. SYAL, VICE PRESIDENT आयकर अपील सं. /ITA No.938/PUN/2022 "नधा"रण वष" / Assessment Year : 2019-20 Manoj Vishwanath Patil, Vs. DCIT, Prop. of Vishwanath R. Patil Jewellers, Central Circle-1, Shop No.16, D.H. Plaza Market, Nashik Saraf Bazar, Jalgaon – 425001 Maharashtra PAN : AKEPP6782E Appellant Respondent Assessee by None (written submissions filed) Revenue by Shri Arvind Desai Date of hearing 05-07-2023 Date of pronouncement 06-07-2023 आदेश / ORDER PER R.S. SYAL, VP: This appeal by the assessee arises out of the order dated 30-11-2022 pa…

Kanhaiyalal M. Kriplani, Jalgaon vs. DCIT, Central Circle-1, Nashik

In the result, the appeal of assessee is allowed

ITA 253/PUN/2023[2018-19]Status: DisposedITAT Pune03 Jul 2023AY 2018-19

Bench: Shri R.S. Syal & Shri S.S. Viswanethra Ravi

For Appellant: Smt. Deepa KhareFor Respondent: Shri Ramnath P. Murkunde
Section 115BSection 133ASection 69Section 69A

…आयकर अपीलीय अधिकरण “ए” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI R.S. SYAL, VICE PRESIDENT AND SHRI S.S. VISWANETHRA RAVI, JUDICIAL MEMBER आयकर अपील सं. / ITA No.252/PUN/2023 धििाारण वर्ा / Assessment Year : 2018-19 Ashok K. Kriplani, 154, Polan Peth, Dana Bazar, Jalgaon – 425001 PAN : BAFPK2585N ......अपीलार्थी / Appellant बिाम / V/s. Dy. Commissioner of Income Tax, Central Circle – 1, Nashik ……प्रत्यर्थी / Respondent आयकर अपील सं. / ITA No.253/PUN/2023 धििाारण वर्ा / Assessment Year : 2018-19 Kanhaiyalal M. Kriplani, 154, Polan Peth, Dana Bazar, Jalgaon – 42500…

Ashok K. Kriplani, Jalgaon vs. DCIT, Central Circle-1, Nashik

In the result, the appeal of assessee is allowed

ITA 252/PUN/2023[2018-19]Status: DisposedITAT Pune03 Jul 2023AY 2018-19

Bench: Shri R.S. Syal & Shri S.S. Viswanethra Ravi

For Appellant: Smt. Deepa KhareFor Respondent: Shri Ramnath P. Murkunde
Section 115BSection 133ASection 69Section 69A

…आयकर अपीलीय अधिकरण “ए” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI R.S. SYAL, VICE PRESIDENT AND SHRI S.S. VISWANETHRA RAVI, JUDICIAL MEMBER आयकर अपील सं. / ITA No.252/PUN/2023 धििाारण वर्ा / Assessment Year : 2018-19 Ashok K. Kriplani, 154, Polan Peth, Dana Bazar, Jalgaon – 425001 PAN : BAFPK2585N ......अपीलार्थी / Appellant बिाम / V/s. Dy. Commissioner of Income Tax, Central Circle – 1, Nashik ……प्रत्यर्थी / Respondent आयकर अपील सं. / ITA No.253/PUN/2023 धििाारण वर्ा / Assessment Year : 2018-19 Kanhaiyalal M. Kriplani, 154, Polan Peth, Dana Bazar, Jalgaon – 42500…

Bhajan Lal Suresh Chandra Sarraf, Ajmer vs. PCIT (Central), Jaipur

In the result, appeal of the assessee is partly allowed

ITA 135/JPR/2022[2018-19]Status: DisposedITAT Jaipur07 Dec 2022AY 2018-19
For Appellant: Shri Sunil Porwal (CA)For Respondent: Shri P.R. Meena (CIT)
Section 115Section 115BSection 132Section 142(1)Section 143(2)Section 143(3)Section 145(3)Section 153ASection 263Section 69A

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCH ‘A’ JAIPUR Jh lanhi xkslkbZ] U;kf;d lnL; ,oa Jh jkBkSM+ deys'k t;arHkkbZ] ys[kk lnL; ds le{k BEFORE: HON’BLE SHRI SANDEEP GOSAIN, JM & HON’BLE SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA No. 135/JP/2022 Assessment Year : 2018-19. cuke M/s. Bhajan Lal Suresh Chand Principal Commissioner of Vs. Saraf, Income-tax (Central) 5, Batti, Jaipur. Bewar (Ajmer. LFkk;h ys[kk la-@thvkbZvkj la-@PAN No. AACFB 2942 G vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@Assessee by : Shri Sunil Porwal (CA) jktLo dh v…