CIT v. Banwari Lal Banshidhar

229 ITR 229High Court1998#607 most cited

What is CIT v. Banwari Lal Banshidhar authority for?

When the Assessing Officer rejects the books of account and computes income by applying a net profit rate, a separate disallowance under section 40A(3) for cash payments cannot be made.

162

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2015 to 2026.

Also referred to as

CIT v. Banwari Lal Banshidhar · 229 ITR 229 · section 40A(3) · section 145(3) · rejection of books of account · net profit rate · cash payments · disallowance

Sections most often in play

Section 145(3)Section 153ASection 143(3)Section 144Section 250Section 68Section 132(4)Section 40A(3)

Issues it is cited on

section 108trade creditorsonus of proofsection 145(3)rejection of books of accountsection 10bsection 40a(3)section 145section 30section 132(4a)on-moneysection 269

Judgments citing CIT v. Banwari Lal Banshidhar

Vinod Kumar Gupta (D) Through Lr'S Smt. Madhu Gupta, Smt. Madhu Gupta, Sh. Anuj Gupta, Sh. Ashish Gupta, Mumbai vs. ITO, Ward- 52(5), New Delhi

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

ITA 2751/DEL/2019[2010-11]Status: DisposedITAT Delhi17 Jan 2025AY 2010-11

Bench: Shri S. Rifaur Rahman & Shri Vimal Kumarassessment Year : 2010-11 Shri Harsh Kumar Thapar, Vs. Ito, A-92, Ganga Sagar Colony, Ward-1(3), Ganga Nagar, Meerut. Mawana Road, Meerut. Pan: Abmpt3630N (Appellant) (Respondent) Assessee By : Shri S.K. Gupta, Ca Revenue By : Shri Om Parkash, Sr. Dr Date Of Hearing : 28.10.2025 Date Of Pronouncement : 23.12.2025

For Appellant: Shri S.K. Gupta, CAFor Respondent: Shri Om Parkash, Sr. DR
Section 142(1)Section 143(2)Section 143(3)Section 250Section 68Section 6ASection 80C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES : C : NEW DELHI BEFORE SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SHRI VIMAL KUMAR, JUDICIAL MEMBER Assessment Year : 2010-11 Shri Harsh Kumar Thapar, Vs. ITO, A-92, Ganga Sagar Colony, Ward-1(3), Ganga Nagar, Meerut. Mawana Road, Meerut. PAN: ABMPT3630N (Appellant) (Respondent) Assessee by : Shri S.K. Gupta, CA Revenue by : Shri Om Parkash, Sr. DR Date of Hearing : 28.10.2025 Date of Pronouncement : 23.12.2025 ORDER PER VIMAL KUMAR, JM: The appeal filed by the assessee is against the order dated 30.03.2015 of the ld. Commissioner of Income-tax (Appeals), Me…

Deputy Commissioner of Income Tax, Madurai vs. Smt Rajpriyam, Rajapalayam

In the result, appeal filed by the Revenue is dismissed

ITA 2047/CHNY/2024[2017-18]Status: DisposedITAT Chennai10 Jan 2025AY 2017-18

Bench: Shri Aby T. Varkey & Shri S.R. Raghunathaआयकर अपील सं./Ita No.2047/Chny/2024 िनधा"रण वष"/Assessment Year: 2017-18 Vs. Smt. Rajpriyam The Dcit, Non-Corporate Circle-2, 506-C, Thenkasi Road, Madurai. Rajapalayam-626 117. [Pan: Arzpr-4762-N] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr.R.Clement Ramesh Kumar,CITFor Respondent: Mr. R.Venkata Raman, CA
Section 250Section 68

…आयकर अपीलीय अिधकरण, ‘सी’ "यायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH: CHENNAI "ी एबी टी. वक", "ाियक सद" एवं एवं "ी एस.आर.रघुनाथा, लेखा सद" के सम" एवं एवं BEFORE SHRI ABY T. VARKEY, JUDICIAL MEMBER AND SHRI S.R. RAGHUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.2047/Chny/2024 िनधा"रण वष"/Assessment Year: 2017-18 vs. Smt. Rajpriyam The DCIT, Non-Corporate Circle-2, 506-C, Thenkasi Road, Madurai. Rajapalayam-626 117. [PAN: ARZPR-4762-N] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant by : Mr.R.Clement Ramesh Kumar,CIT ""यथ" क" ओर से /Respondent by : Mr. R.Venkata Raman, CA :…

Assistant Commissioner of Income-Tax, Madurai vs. Alba Industries Limited, Chennai

ITA 287/CHNY/2024[2019-20]Status: DisposedITAT Chennai26 Nov 2024AY 2019-20

Bench: Shri Aby T. Varkey & Shri Jagadish

For Appellant: Mr. S. Sridhar, AdvocateFor Respondent: Mr. R. Clement Ramesh –
Section 132Section 132(4)Section 143(3)Section 153A

…Pradesh High Court in the case of High Court in the case of Indwell Constructions Vs. Indwell Constructions Vs. CIT (232 ITR 776) and Hon’ble Allahabad H and Hon’ble Allahabad High Court in the case of igh Court in the case of CIT vs Banwari Lal Banshidhar (229 ITR 229) vs Banwari Lal Banshidhar (229 ITR 229). For these reasons, we do For these reasons, we do not agree with this plea of the Revenue. not agree with this plea of the Revenue. 12. Another argument of the Ld. CIT, DR was that, the income Another argument of the Ld. CIT, DR was that, the income Another argument of the Ld. CIT, DR was that, the inco…

Assistant Commissioner of Income-Tax, Madurai vs. Alba Industries Limited, Chennai

ITA 286/CHNY/2024[2018-19]Status: DisposedITAT Chennai26 Nov 2024AY 2018-19

Bench: Shri Aby T. Varkey & Shri Jagadish

For Appellant: Mr. S. Sridhar, AdvocateFor Respondent: Mr. R. Clement Ramesh –
Section 132Section 132(4)Section 143(3)Section 153A

…Pradesh High Court in the case of High Court in the case of Indwell Constructions Vs. Indwell Constructions Vs. CIT (232 ITR 776) and Hon’ble Allahabad H and Hon’ble Allahabad High Court in the case of igh Court in the case of CIT vs Banwari Lal Banshidhar (229 ITR 229) vs Banwari Lal Banshidhar (229 ITR 229). For these reasons, we do For these reasons, we do not agree with this plea of the Revenue. not agree with this plea of the Revenue. 12. Another argument of the Ld. CIT, DR was that, the income Another argument of the Ld. CIT, DR was that, the income Another argument of the Ld. CIT, DR was that, the inco…

Assistant Commissioner of Income-Tax, Madurai vs. Alba Industries Limited, Chennai

ITA 285/CHNY/2024[2017-18]Status: DisposedITAT Chennai26 Nov 2024AY 2017-18

Bench: Shri Aby T. Varkey & Shri Jagadish

For Appellant: Mr. S. Sridhar, AdvocateFor Respondent: Mr. R. Clement Ramesh –
Section 132Section 132(4)Section 143(3)Section 153A

…Pradesh High Court in the case of High Court in the case of Indwell Constructions Vs. Indwell Constructions Vs. CIT (232 ITR 776) and Hon’ble Allahabad H and Hon’ble Allahabad High Court in the case of igh Court in the case of CIT vs Banwari Lal Banshidhar (229 ITR 229) vs Banwari Lal Banshidhar (229 ITR 229). For these reasons, we do For these reasons, we do not agree with this plea of the Revenue. not agree with this plea of the Revenue. 12. Another argument of the Ld. CIT, DR was that, the income Another argument of the Ld. CIT, DR was that, the income Another argument of the Ld. CIT, DR was that, the inco…

Assistant Commissioner of Income-Tax, Madurai vs. Alba Industries Limited, Chennai

ITA 283/CHNY/2024[2015-16]Status: DisposedITAT Chennai26 Nov 2024AY 2015-16

Bench: Shri Aby T. Varkey & Shri Jagadish

For Appellant: Mr. S. Sridhar, AdvocateFor Respondent: Mr. R. Clement Ramesh –
Section 132Section 132(4)Section 143(3)Section 153A

…Pradesh High Court in the case of High Court in the case of Indwell Constructions Vs. Indwell Constructions Vs. CIT (232 ITR 776) and Hon’ble Allahabad H and Hon’ble Allahabad High Court in the case of igh Court in the case of CIT vs Banwari Lal Banshidhar (229 ITR 229) vs Banwari Lal Banshidhar (229 ITR 229). For these reasons, we do For these reasons, we do not agree with this plea of the Revenue. not agree with this plea of the Revenue. 12. Another argument of the Ld. CIT, DR was that, the income Another argument of the Ld. CIT, DR was that, the income Another argument of the Ld. CIT, DR was that, the inco…

Assistant Commissioner of Income-Tax, Madurai vs. Beach Minerals Sands Company, Tirunelveli

ITA 14/CHNY/2024[2014-15]Status: DisposedITAT Chennai26 Nov 2024AY 2014-15

Bench: Shri Aby T. Varkey & Shri Jagadishआयकर अपील सं./Ita Nos.1473 To 1475/Chny/2023 िनधा"रणवष"/Assessment Years: 2015-16 To 2017-18 & Cross-Objection Nos. 28 To 30/Chny/2024 िनधा"रणवष"/Assessment Years: 2015-16 To 2017-18 & आयकर अपील सं./Ita Nos.13 & 14/Chny/2024 िनधा"रणवष"/Assessment Years: 2013-14 & 2014-15 & Cross-Objection Nos. 26 & 27/Chny/2024 िनधा"रणवष"/Assessment Years: 2013-14 & 2014-15

For Appellant: Mr. S. Sridhar, AdvocateFor Respondent: Mr. R. Clement Ramesh –
Section 132Section 132(4)Section 143(3)Section 153A

…आयकर अपीलीय अिधकरण, ’सी’ "ायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH: CHENNAI "ी एबी टी. वक", "ाियक सद" एवं "ी जगदीश, लेखा सद" के सम" BEFORE SHRI ABY T. VARKEY, JUDICIAL MEMBER AND SHRI JAGADISH, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.1473 to 1475/Chny/2023 िनधा"रणवष"/Assessment Years: 2015-16 to 2017-18 & Cross-Objection Nos. 28 to 30/Chny/2024 िनधा"रणवष"/Assessment Years: 2015-16 to 2017-18 & आयकर अपील सं./ITA Nos.13 & 14/Chny/2024 िनधा"रणवष"/Assessment Years: 2013-14 & 2014-15 & Cross-Objection Nos. 26 & 27/Chny/2024 िनधा"रणवष"/Assessment Years: 2013-14 & 2014-15 v. The ACIT, M/s.Beach Mine…

Assistant Commissioner of Income-Tax, Madurai vs. Beach Minerals Sands Company, Tirunelveli

ITA 13/CHNY/2024[2013-14]Status: DisposedITAT Chennai26 Nov 2024AY 2013-14

Bench: Shri Aby T. Varkey & Shri Jagadishआयकर अपील सं./Ita Nos.1473 To 1475/Chny/2023 िनधा"रणवष"/Assessment Years: 2015-16 To 2017-18 & Cross-Objection Nos. 28 To 30/Chny/2024 िनधा"रणवष"/Assessment Years: 2015-16 To 2017-18 & आयकर अपील सं./Ita Nos.13 & 14/Chny/2024 िनधा"रणवष"/Assessment Years: 2013-14 & 2014-15 & Cross-Objection Nos. 26 & 27/Chny/2024 िनधा"रणवष"/Assessment Years: 2013-14 & 2014-15

For Appellant: Mr. S. Sridhar, AdvocateFor Respondent: Mr. R. Clement Ramesh –
Section 132Section 132(4)Section 143(3)Section 153A

…आयकर अपीलीय अिधकरण, ’सी’ "ायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH: CHENNAI "ी एबी टी. वक", "ाियक सद" एवं "ी जगदीश, लेखा सद" के सम" BEFORE SHRI ABY T. VARKEY, JUDICIAL MEMBER AND SHRI JAGADISH, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.1473 to 1475/Chny/2023 िनधा"रणवष"/Assessment Years: 2015-16 to 2017-18 & Cross-Objection Nos. 28 to 30/Chny/2024 िनधा"रणवष"/Assessment Years: 2015-16 to 2017-18 & आयकर अपील सं./ITA Nos.13 & 14/Chny/2024 िनधा"रणवष"/Assessment Years: 2013-14 & 2014-15 & Cross-Objection Nos. 26 & 27/Chny/2024 िनधा"रणवष"/Assessment Years: 2013-14 & 2014-15 v. The ACIT, M/s.Beach Mine…

Assistant Commissioner of Income-Tax, Madurai vs. Beach Minerals Sands Company, Tirunelveli

ITA 1474/CHNY/2023[2016-17]Status: DisposedITAT Chennai26 Nov 2024AY 2016-17

Bench: Shri Aby T. Varkey & Shri Jagadishआयकर अपील सं./Ita Nos.1473 To 1475/Chny/2023 िनधा"रणवष"/Assessment Years: 2015-16 To 2017-18 & Cross-Objection Nos. 28 To 30/Chny/2024 िनधा"रणवष"/Assessment Years: 2015-16 To 2017-18 & आयकर अपील सं./Ita Nos.13 & 14/Chny/2024 िनधा"रणवष"/Assessment Years: 2013-14 & 2014-15 & Cross-Objection Nos. 26 & 27/Chny/2024 िनधा"रणवष"/Assessment Years: 2013-14 & 2014-15

For Appellant: Mr. S. Sridhar, AdvocateFor Respondent: Mr. R. Clement Ramesh –
Section 132Section 132(4)Section 143(3)Section 153A

…आयकर अपीलीय अिधकरण, ’सी’ "ायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH: CHENNAI "ी एबी टी. वक", "ाियक सद" एवं "ी जगदीश, लेखा सद" के सम" BEFORE SHRI ABY T. VARKEY, JUDICIAL MEMBER AND SHRI JAGADISH, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.1473 to 1475/Chny/2023 िनधा"रणवष"/Assessment Years: 2015-16 to 2017-18 & Cross-Objection Nos. 28 to 30/Chny/2024 िनधा"रणवष"/Assessment Years: 2015-16 to 2017-18 & आयकर अपील सं./ITA Nos.13 & 14/Chny/2024 िनधा"रणवष"/Assessment Years: 2013-14 & 2014-15 & Cross-Objection Nos. 26 & 27/Chny/2024 िनधा"रणवष"/Assessment Years: 2013-14 & 2014-15 v. The ACIT, M/s.Beach Mine…

Assistant Commissioner of Income-Tax, Madurai vs. Beach Minerals Sands Company, Tirunelveli

ITA 1473/CHNY/2023[2015-16]Status: DisposedITAT Chennai26 Nov 2024AY 2015-16

Bench: Shri Aby T. Varkey & Shri Jagadishआयकर अपील सं./Ita Nos.1473 To 1475/Chny/2023 िनधा"रणवष"/Assessment Years: 2015-16 To 2017-18 & Cross-Objection Nos. 28 To 30/Chny/2024 िनधा"रणवष"/Assessment Years: 2015-16 To 2017-18 & आयकर अपील सं./Ita Nos.13 & 14/Chny/2024 िनधा"रणवष"/Assessment Years: 2013-14 & 2014-15 & Cross-Objection Nos. 26 & 27/Chny/2024 िनधा"रणवष"/Assessment Years: 2013-14 & 2014-15

For Appellant: Mr. S. Sridhar, AdvocateFor Respondent: Mr. R. Clement Ramesh –
Section 132Section 132(4)Section 143(3)Section 153A

…आयकर अपीलीय अिधकरण, ’सी’ "ायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH: CHENNAI "ी एबी टी. वक", "ाियक सद" एवं "ी जगदीश, लेखा सद" के सम" BEFORE SHRI ABY T. VARKEY, JUDICIAL MEMBER AND SHRI JAGADISH, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.1473 to 1475/Chny/2023 िनधा"रणवष"/Assessment Years: 2015-16 to 2017-18 & Cross-Objection Nos. 28 to 30/Chny/2024 िनधा"रणवष"/Assessment Years: 2015-16 to 2017-18 & आयकर अपील सं./ITA Nos.13 & 14/Chny/2024 िनधा"रणवष"/Assessment Years: 2013-14 & 2014-15 & Cross-Objection Nos. 26 & 27/Chny/2024 िनधा"रणवष"/Assessment Years: 2013-14 & 2014-15 v. The ACIT, M/s.Beach Mine…

Assistant Commissioner of Income Tax, Madurai vs. Bala Murugan Company, Chennai

ITA 1472/CHNY/2023[2014-15]Status: DisposedITAT Chennai26 Nov 2024AY 2014-15

Bench: Shri Aby T. Varkey & Shri Jagadish

For Appellant: Mr. S. Sridhar, AdvocateFor Respondent: Mr. R. Clement Ramesh –
Section 132Section 132(4)Section 143(3)Section 153A

…the case of Indwell Constructions Vs. Indwell Constructions Vs. CIT (232 ITR 776) and Hon’ble Allahabad High Court in the case of and Hon’ble Allahabad High Court in the case of and Hon’ble Allahabad High Court in the case of CIT vs Banwari Lal Banshidhar (229 ITR 229) vs Banwari Lal Banshidhar (229 ITR 229). For these reasons, we do For these reasons, we do not agree with this plea of the Revenue. not agree with this plea of the Revenue. 12. In light of the above, we do not see any infirmity in the order of the In light of the above, we do not see any infirmity in the order of the In light of the above, we…

Assistant Commissioner of Income Tax, Madurai vs. Bala Murugan Company, Chennai

ITA 1471/CHNY/2023[2013-14]Status: DisposedITAT Chennai26 Nov 2024AY 2013-14

Bench: Shri Aby T. Varkey & Shri Jagadish

For Appellant: Mr. S. Sridhar, AdvocateFor Respondent: Mr. R. Clement Ramesh –
Section 132Section 132(4)Section 143(3)Section 153A

…the case of Indwell Constructions Vs. Indwell Constructions Vs. CIT (232 ITR 776) and Hon’ble Allahabad High Court in the case of and Hon’ble Allahabad High Court in the case of and Hon’ble Allahabad High Court in the case of CIT vs Banwari Lal Banshidhar (229 ITR 229) vs Banwari Lal Banshidhar (229 ITR 229). For these reasons, we do For these reasons, we do not agree with this plea of the Revenue. not agree with this plea of the Revenue. 12. In light of the above, we do not see any infirmity in the order of the In light of the above, we do not see any infirmity in the order of the In light of the above, we…

Assistant Commissioner of Income Tax, Madurai vs. Beach Mineraals Company, Tirunelveli

ITA 1466/CHNY/2023[2016-17]Status: DisposedITAT Chennai26 Nov 2024AY 2016-17

Bench: Shri Aby T. Varkey & Shri Jagadish

For Appellant: Mr. S. Sridhar, AdvocateFor Respondent: Mr. R. Clement Ramesh –
Section 132Section 132(4)Section 143(3)Section 153A

…the case of Indwell Constructions Vs. Indwell Constructions Vs. CIT (232 ITR 776) and Hon’ble Allahabad High Court in the case of and Hon’ble Allahabad High Court in the case of and Hon’ble Allahabad High Court in the case of CIT vs Banwari Lal Banshidhar (229 ITR 229) vs Banwari Lal Banshidhar (229 ITR 229). For these reasons, we do For these reasons, we do not agree with this plea of the Revenue. not agree with this plea of the Revenue. 11. In light of the above, we do not see any infirmity in the order of the In light of the above, we do not see any infirmity in the order of the In light of the above, we…

Assistant Commissioner of Income Tax, Madurai vs. Beach Mineraals Company, Tirunelveli

ITA 1465/CHNY/2023[2015-16]Status: DisposedITAT Chennai26 Nov 2024AY 2015-16

Bench: Shri Aby T. Varkey & Shri Jagadish

For Appellant: Mr. S. Sridhar, AdvocateFor Respondent: Mr. R. Clement Ramesh –
Section 132Section 132(4)Section 143(3)Section 153A

…the case of Indwell Constructions Vs. Indwell Constructions Vs. CIT (232 ITR 776) and Hon’ble Allahabad High Court in the case of and Hon’ble Allahabad High Court in the case of and Hon’ble Allahabad High Court in the case of CIT vs Banwari Lal Banshidhar (229 ITR 229) vs Banwari Lal Banshidhar (229 ITR 229). For these reasons, we do For these reasons, we do not agree with this plea of the Revenue. not agree with this plea of the Revenue. 11. In light of the above, we do not see any infirmity in the order of the In light of the above, we do not see any infirmity in the order of the In light of the above, we…

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)

…cision of Hon’ble Madras High Court in the case of K.R. Ganesh Kumar vs. ACIT in Tax Case Appeal No.2408 of 2006. The ld.counsel for the assessee also relied on the decision of Hon’ble Allahabad High Court in the case of CIT vs. Banwari Lal Banshidhar, (1998) 229 ITR 229 (All), Hon’ble Punjab High Court in the case of CIT vs. Smt. Santosh Jain, (2008) 296 ITR 324 (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, (20…

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)

…cision of Hon’ble Madras High Court in the case of K.R. Ganesh Kumar vs. ACIT in Tax Case Appeal No.2408 of 2006. The ld.counsel for the assessee also relied on the decision of Hon’ble Allahabad High Court in the case of CIT vs. Banwari Lal Banshidhar, (1998) 229 ITR 229 (All), Hon’ble Punjab High Court in the case of CIT vs. Smt. Santosh Jain, (2008) 296 ITR 324 (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, (20…

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)

…cision of Hon’ble Madras High Court in the case of K.R. Ganesh Kumar vs. ACIT in Tax Case Appeal No.2408 of 2006. The ld.counsel for the assessee also relied on the decision of Hon’ble Allahabad High Court in the case of CIT vs. Banwari Lal Banshidhar, (1998) 229 ITR 229 (All), Hon’ble Punjab High Court in the case of CIT vs. Smt. Santosh Jain, (2008) 296 ITR 324 (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, (20…

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)

…cision of Hon’ble Madras High Court in the case of K.R. Ganesh Kumar vs. ACIT in Tax Case Appeal No.2408 of 2006. The ld.counsel for the assessee also relied on the decision of Hon’ble Allahabad High Court in the case of CIT vs. Banwari Lal Banshidhar, (1998) 229 ITR 229 (All), Hon’ble Punjab High Court in the case of CIT vs. Smt. Santosh Jain, (2008) 296 ITR 324 (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, (20…

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)

…cision of Hon’ble Madras High Court in the case of K.R. Ganesh Kumar vs. ACIT in Tax Case Appeal No.2408 of 2006. The ld.counsel for the assessee also relied on the decision of Hon’ble Allahabad High Court in the case of CIT vs. Banwari Lal Banshidhar, (1998) 229 ITR 229 (All), Hon’ble Punjab High Court in the case of CIT vs. Smt. Santosh Jain, (2008) 296 ITR 324 (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, (20…

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)

…cision of Hon’ble Madras High Court in the case of K.R. Ganesh Kumar vs. ACIT in Tax Case Appeal No.2408 of 2006. The ld.counsel for the assessee also relied on the decision of Hon’ble Allahabad High Court in the case of CIT vs. Banwari Lal Banshidhar, (1998) 229 ITR 229 (All), Hon’ble Punjab High Court in the case of CIT vs. Smt. Santosh Jain, (2008) 296 ITR 324 (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, (20…