CIT v. Banwari Lal Banshidhar

Asstt. CIT Central Circle-1(1), Nagpur vs. Smt. Joti Suresh Bajoria, Nagpur

In the result, appeal of the Revenue is dismissed

Bench: Shri Satbeer Singh Godara & Dr. Dipak P. Ripoteआयकर अपील सं. / Ita No.151/Nag/2018 िनधा"रण वष" / Assessment Year : 2013-14 The Assistant Smt. Jyoti Suresh Bajoria, Commissioner Of Income V 402/403, Jagat Plaza, Law Tax, Circle-1(1), S College Square, Amravati Nagpur. Road, Nagpur – 440010. Pan: Abrpb2740G Appellant / Revenue Respondent /Assessee Assessee By Shri Kapil Sharma– Ar Revenue By Shri Kailash Kanojiya – Dr Date Of Hearing 28/08/2023 Date Of Pronouncement 31/08/2023 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Appeal Filed By The Revenue I.E.Acit, Circle-1(1), Nagpur Is Directed Against The Order Of Ld.Commissioner Of Income Tax(Appeals)-3, Nagpur Dated 26.03.2018 Emanating From The Assessment Order Under Section 143(3) R.W.S 153A Income Tax Act, 1961 (In Short “The Act”). The Revenue Has Raised Following Grounds Of Appeal : “1. On The Facts & In The Circumstances Of The Case & In Law, Smt. Jyoti Suresh Bajoria [R]

…dau Jewellers & Manufacturers (P) Ltd. (2018) 409 ITR 85 (Rajasthan HC : Jaipur Bench) 5. CIT Vs. S. Mohammad Dhurabudeen (2008) 4 DTR 218 (Madras HC) 6. CIT Vs. Purshottamlal Tamrakar Uchehra (2004) 270 ITR 314 (MP HC) 7. CIT Vs. Banwarilal Banshidhar (1998) 229 ITR 229 (Allahabad HC) 8. Satishkumar Vishnudas Bhutada Vs. ITO (ITAT Pune) 9. Kirtikumar Vishnudas Bhutada Vs. ACIT (ITAT Pune) 10. DCIT Vs. Shri. Narendra Mithailal Agrawal (ITAT Pune) 5. We have heard both the parties and perused the records. There is no denial of the fact that AO has estimated the profit at 6% of the total turnover calculated as per…