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

M/S Punjab Glass Depot, Kolkata vs. ITO, Ward - 35(1), Kolkata

In the result, the appeal of the assessee is allowed in part

ITA 379/KOL/2017[2013-14]Status: DisposedITAT Kolkata18 May 2018AY 2013-14

Bench: Hon’Ble Shri J.Sudhakar Reddy, Am & Hon’Ble Shri S.S. Viswanethra Ravi, Jm ] I.T.A No. 379/Kol/2017 Assessment Year : 2013-14 M/S Punjab Glass Depot -Vs- Ito, Ward-35(1), Kolkata [Pan: Aaffp 9629 K ] (Appellant) (Respondent)

For Appellant: Shri Miraj D ShahFor Respondent: Shri A. Bhattacharjee, Addl. CIT
Section 133ASection 143(1)Section 143(3)Section 40

…ropositions, he relied on the judgment of the Hon’ble Andhra Pradesh High Court in the case of Indwell 3 4 M/s Punjab Glass Depot A.Yr.2013-14 Constructions vs. CIT reported in 232 ITR 776 (AP) and the in the case of CIT vs. Banwarilal Bansidhar reported in 229 ITR 229 (All). 7. He submitted a one page computation sheet, wherein, the trading account was redrawn by increasing the purchase during the year to the extent of excess stock taken by the AO as closing stock and keeping all the other figures as the same and thereafter computing the gross profit which was 6.23%. He prayed that net profit may be estimated…

Smt Archana Dutta, Mathura vs. ACIT Circle-3, Mathura

In the result, the appeal is partly allowed

ITA 330/AGR/2016[2011-12]Status: DisposedITAT Agra14 May 2018AY 2011-12

Bench: Shri A. D. Jain & Dr. Mitha Lal Meenasmt. Archana Dutta, Prop. M/S Vs..Acit,Circle-3, Dutta & Dutta Construction, Co., Mathura. 77E Dutta & Dutta Construction, Govind Nagar, Mathura. Panno.Afxpd7557B (Assessee) (Revenue)

Section 144Section 145(3)Section 234BSection 43BSection 44ASection 68

…able, there was no evidence of actual payment thereof. The ld. CIT(A) has confirmed the addition. The matter, as rightly contended, is covered in favour of the assessee by the order of the Hon’ble Jurisdictional High Court in ‘CIT vs. Banwari Lal Banshidhar’, 229 ITR 229 9 (All.), wherein, it has been held that when G.P. rate is applied, that would take care of everything. This addition is, hence, deleted. 13. In the result, the appeal is partly allowed. Order pronounced in the open court on 14/05/2018. (DR. MITHA LAL MEENA) JUDICIAL MEMBER Dated: 14/05/2018 *AKV*…

Asst CIT Cir 3, Kalyan vs. Shankheshwar Kreators, Kalyan

In the result, appeals of the Revenue are dismissed

ITA 5351/MUM/2015[2011-12]Status: DisposedITAT Mumbai05 Mar 2018AY 2011-12

Bench: Shri G.S. Pannu, Hon'Ble & Shri C.N. Prasad, Hon'Ble

For Appellant: Shri Subodh RatnaparkhiFor Respondent: Shri V. Justin
Section 133(6)Section 143(3)Section 40aSection 69C

…IT [232 ITR 776 (AP)] (ii) Teja Construction v. ACIT [39 SOT 13 (Hyd)] (iii) ITO v. Sahadev Pradhan [33 taxmann.com 563] ITA.No.5350 & 5351/MUM/2015 (A.Y: 2011-12) M/s. Shankheshwar Real Estate Co M/s. Shankheshwar Kreators (iv) CIT v. Banwarilal Banshidhar [229 ITR 229] (v) CIT v. Smt. Santosh Jain [159 taxmann.com 392] (vi) ITO v. Nardev Kumar Gupta [32 taxmann.com 388] 9. We accept the above contention of the Ld. Counsel for the assessee in view of the above judicial pronouncements, wherein it has been held that there shall not be any separate addition when once the Books of Accounts are rejected and income i…

Asst CIT Cir 3, Kalyan vs. Shankheshwar Real Estate Co, Kalyan

In the result, appeals of the Revenue are dismissed

ITA 5350/MUM/2015[2011-12]Status: DisposedITAT Mumbai05 Mar 2018AY 2011-12

Bench: Shri G.S. Pannu, Hon'Ble & Shri C.N. Prasad, Hon'Ble

For Appellant: Shri Subodh RatnaparkhiFor Respondent: Shri V. Justin
Section 133(6)Section 143(3)Section 40aSection 69C

…IT [232 ITR 776 (AP)] (ii) Teja Construction v. ACIT [39 SOT 13 (Hyd)] (iii) ITO v. Sahadev Pradhan [33 taxmann.com 563] ITA.No.5350 & 5351/MUM/2015 (A.Y: 2011-12) M/s. Shankheshwar Real Estate Co M/s. Shankheshwar Kreators (iv) CIT v. Banwarilal Banshidhar [229 ITR 229] (v) CIT v. Smt. Santosh Jain [159 taxmann.com 392] (vi) ITO v. Nardev Kumar Gupta [32 taxmann.com 388] 9. We accept the above contention of the Ld. Counsel for the assessee in view of the above judicial pronouncements, wherein it has been held that there shall not be any separate addition when once the Books of Accounts are rejected and income i…

Mr. Vimalkumar Jeevraj Nahar, Hyderabad vs. ACIT, Central Circle 1(1), Pune

In the result, appeals of assessee for assessment years 2007-08 and 2008-09 are allowed and appeal for assessment year 2010-11 is partly allowed and the appeals of Revenue for all three years are d...

ITA 1364/PUN/2013[2010-11]Status: DisposedITAT Pune25 Jan 2018AY 2010-11

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am आयकर अपीऱ सं. / Ita Nos.1347 To 1349/Pun/2013 यििाारण वषा / Assessment Years : 2007-08, 2008-09 & 2010-11 The Asst. Commissioner Of Income Tax, अऩीऱाथी/Appellant Central Circle 1(1), Pune …. Vs. Shri Vimalkumar Jeevraj Nahar, D.No.10-1-128/3/A/3, Nahar Niwas, Masab Tank, …. प्रत्यथी / Respondent Hyderabad – 500028 Pan: Abfpn1614D

For Appellant: Shri Kishore PhadkeFor Respondent: Mrs. Nirupama Kotru, CIT
Section 132(1)Section 153A

…perse but it was case of cash being deposited in the bank accounts of purchasers, hence no violation of provisions of section 40A(3) of the Act. He placed reliance on the decision of the Hon’ble High Court of Allahabad in CIT Vs. Banwari Lal Banshidhar (1998) 229 ITR 229 (All.). 26. The learned Departmental Representative for the Revenue on the other hand, placed reliance on the ratio laid down by the Hon’ble High Court of Gujarat in CIT Vs. Hynoup Food & Oil Industries Pvt. Ltd. (2006) 150 TAXMAN 194 (Guj) and the Hon’ble High Court of Andhra Pradesh in S. Venkata Subba Rao Vs. CIT (1987) 35 TAXMANN 401 (AP).…

Mr. Vimalkumar Jeevraj Nahar, Hyderabad vs. ACIT, Central Circle 1(1), Pune

In the result, appeals of assessee for assessment years 2007-08 and 2008-09 are allowed and appeal for assessment year 2010-11 is partly allowed and the appeals of Revenue for all three years are d...

ITA 1363/PUN/2013[2008-09]Status: DisposedITAT Pune25 Jan 2018AY 2008-09

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am आयकर अपीऱ सं. / Ita Nos.1347 To 1349/Pun/2013 यििाारण वषा / Assessment Years : 2007-08, 2008-09 & 2010-11 The Asst. Commissioner Of Income Tax, अऩीऱाथी/Appellant Central Circle 1(1), Pune …. Vs. Shri Vimalkumar Jeevraj Nahar, D.No.10-1-128/3/A/3, Nahar Niwas, Masab Tank, …. प्रत्यथी / Respondent Hyderabad – 500028 Pan: Abfpn1614D

For Appellant: Shri Kishore PhadkeFor Respondent: Mrs. Nirupama Kotru, CIT
Section 132(1)Section 153A

…perse but it was case of cash being deposited in the bank accounts of purchasers, hence no violation of provisions of section 40A(3) of the Act. He placed reliance on the decision of the Hon’ble High Court of Allahabad in CIT Vs. Banwari Lal Banshidhar (1998) 229 ITR 229 (All.). 26. The learned Departmental Representative for the Revenue on the other hand, placed reliance on the ratio laid down by the Hon’ble High Court of Gujarat in CIT Vs. Hynoup Food & Oil Industries Pvt. Ltd. (2006) 150 TAXMAN 194 (Guj) and the Hon’ble High Court of Andhra Pradesh in S. Venkata Subba Rao Vs. CIT (1987) 35 TAXMANN 401 (AP).…

Mr. Vimalkumar Jeevraj Nahar, Hyderabad vs. ACIT, Central Circle 1(1), Pune

In the result, appeals of assessee for assessment years 2007-08 and 2008-09 are allowed and appeal for assessment year 2010-11 is partly allowed and the appeals of Revenue for all three years are d...

ITA 1362/PUN/2013[2007-08]Status: DisposedITAT Pune25 Jan 2018AY 2007-08

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am आयकर अपीऱ सं. / Ita Nos.1347 To 1349/Pun/2013 यििाारण वषा / Assessment Years : 2007-08, 2008-09 & 2010-11 The Asst. Commissioner Of Income Tax, अऩीऱाथी/Appellant Central Circle 1(1), Pune …. Vs. Shri Vimalkumar Jeevraj Nahar, D.No.10-1-128/3/A/3, Nahar Niwas, Masab Tank, …. प्रत्यथी / Respondent Hyderabad – 500028 Pan: Abfpn1614D

For Appellant: Shri Kishore PhadkeFor Respondent: Mrs. Nirupama Kotru, CIT
Section 132(1)Section 153A

…perse but it was case of cash being deposited in the bank accounts of purchasers, hence no violation of provisions of section 40A(3) of the Act. He placed reliance on the decision of the Hon’ble High Court of Allahabad in CIT Vs. Banwari Lal Banshidhar (1998) 229 ITR 229 (All.). 26. The learned Departmental Representative for the Revenue on the other hand, placed reliance on the ratio laid down by the Hon’ble High Court of Gujarat in CIT Vs. Hynoup Food & Oil Industries Pvt. Ltd. (2006) 150 TAXMAN 194 (Guj) and the Hon’ble High Court of Andhra Pradesh in S. Venkata Subba Rao Vs. CIT (1987) 35 TAXMANN 401 (AP).…

ACIT, Pune vs. Shri Vimalkumar Jeevraj Nahar

In the result, appeals of assessee for assessment years 2007-08 and 2008-09 are allowed and appeal for assessment year 2010-11 is partly allowed and the appeals of Revenue for all three years are d...

ITA 1349/PUN/2013[2010-11]Status: DisposedITAT Pune25 Jan 2018AY 2010-11

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am आयकर अपीऱ सं. / Ita Nos.1347 To 1349/Pun/2013 यििाारण वषा / Assessment Years : 2007-08, 2008-09 & 2010-11 The Asst. Commissioner Of Income Tax, अऩीऱाथी/Appellant Central Circle 1(1), Pune …. Vs. Shri Vimalkumar Jeevraj Nahar, D.No.10-1-128/3/A/3, Nahar Niwas, Masab Tank, …. प्रत्यथी / Respondent Hyderabad – 500028 Pan: Abfpn1614D

For Appellant: Shri Kishore PhadkeFor Respondent: Mrs. Nirupama Kotru, CIT
Section 132(1)Section 153A

…perse but it was case of cash being deposited in the bank accounts of purchasers, hence no violation of provisions of section 40A(3) of the Act. He placed reliance on the decision of the Hon’ble High Court of Allahabad in CIT Vs. Banwari Lal Banshidhar (1998) 229 ITR 229 (All.). 26. The learned Departmental Representative for the Revenue on the other hand, placed reliance on the ratio laid down by the Hon’ble High Court of Gujarat in CIT Vs. Hynoup Food & Oil Industries Pvt. Ltd. (2006) 150 TAXMAN 194 (Guj) and the Hon’ble High Court of Andhra Pradesh in S. Venkata Subba Rao Vs. CIT (1987) 35 TAXMANN 401 (AP).…

ACIT, Pune vs. Shri Vimalkumar Jeevraj Nahar

In the result, appeals of assessee for assessment years 2007-08 and 2008-09 are allowed and appeal for assessment year 2010-11 is partly allowed and the appeals of Revenue for all three years are d...

ITA 1347/PUN/2013[2007-08]Status: DisposedITAT Pune25 Jan 2018AY 2007-08

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am आयकर अपीऱ सं. / Ita Nos.1347 To 1349/Pun/2013 यििाारण वषा / Assessment Years : 2007-08, 2008-09 & 2010-11 The Asst. Commissioner Of Income Tax, अऩीऱाथी/Appellant Central Circle 1(1), Pune …. Vs. Shri Vimalkumar Jeevraj Nahar, D.No.10-1-128/3/A/3, Nahar Niwas, Masab Tank, …. प्रत्यथी / Respondent Hyderabad – 500028 Pan: Abfpn1614D

For Appellant: Shri Kishore PhadkeFor Respondent: Mrs. Nirupama Kotru, CIT
Section 132(1)Section 153A

…perse but it was case of cash being deposited in the bank accounts of purchasers, hence no violation of provisions of section 40A(3) of the Act. He placed reliance on the decision of the Hon’ble High Court of Allahabad in CIT Vs. Banwari Lal Banshidhar (1998) 229 ITR 229 (All.). 26. The learned Departmental Representative for the Revenue on the other hand, placed reliance on the ratio laid down by the Hon’ble High Court of Gujarat in CIT Vs. Hynoup Food & Oil Industries Pvt. Ltd. (2006) 150 TAXMAN 194 (Guj) and the Hon’ble High Court of Andhra Pradesh in S. Venkata Subba Rao Vs. CIT (1987) 35 TAXMANN 401 (AP).…

Subhash Pareta, Kota vs. ACIT, Kota

In the result, the appeal of the assessee and the revenue are disposed off with above directions

ITA 434/JPR/2016[2011-12]Status: DisposedITAT Jaipur09 Oct 2017AY 2011-12
For Appellant: NoneFor Respondent: Shri S.L.Chandel (Addl. CIT) fu/kZkfjrh dh vksj ls@
Section 142Section 40A(3)Section 69Section 69C

…uctions vs. CIT 232 ITR ITR 776 (AP) it was held that- “Where the books of accounts have been rejected, the revenue cannot rely on the same books for addition of an exact item (of expenditure) in the profit and loss account.” In CIT Vs. Banwari Lal Bansidhar 229 ITR 229 (All) it was held that- “No disallowance u/s 40A(3) of the Act could be made when the gross profit rate was applied, that would take care of everything and there was no need for the AO to make scrutiny of the amount incurred on purchases made by the assessee.” In CIT Vs. Pursuhottam Lal Tamarakar 270 ITR 314 (MP), the High Court held that the tr…

ITO, Faridabad vs. M/S Superior Road Lines, Faridabad

In the result, all the appeals filed by the Assessee and Revenue

ITA 3022/DEL/2011[2004-05]Status: DisposedITAT Delhi28 Sept 2017AY 2004-05

Bench: Shri H.S. Sidhu & Shri Prashant Maharishi

For Appellant: NoneFor Respondent: Sh. Kaushlendra Tiwari, Sr. DR
Section 142(1)Section 143(1)Section 143(2)Section 144Section 145(3)Section 271(1)(b)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH "G", NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITA Nos. 2827 & 2828/Del/2011 Assessment Years: 2003-04 & 2004-05 M/S SUPERIOR ROADLINES VS. INCOME TAX OFFICER, 16/5, MATHURA ROAD, WARD 1(1), FARIDABAD-121002 FARIDABAD (PAN: AAOFS7696F) (APPELLANT) (RESPONDENT) ITA Nos. 3021 & 3022/Del/2011 Assessment Years: 2003-04 & 2004-05 ITO, WARD 1(1), VS. M/S SUPERIOR ROADLINES, FARIDABAD, B-BLOCK, 16/5, MATHURA ROAD, NEW CGO COMPLEX NH-IV, FARIDABAD FARIDABAD Assessee by : None Department by : Sh. Kaushlendra T…

ITO, Faridabad vs. M/S Superior Road Lines, Faridabad

In the result, all the appeals filed by the Assessee and Revenue

ITA 3021/DEL/2011[2003-04]Status: DisposedITAT Delhi28 Sept 2017AY 2003-04

Bench: Shri H.S. Sidhu & Shri Prashant Maharishi

For Appellant: NoneFor Respondent: Sh. Kaushlendra Tiwari, Sr. DR
Section 142(1)Section 143(1)Section 143(2)Section 144Section 145(3)Section 271(1)(b)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH "G", NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITA Nos. 2827 & 2828/Del/2011 Assessment Years: 2003-04 & 2004-05 M/S SUPERIOR ROADLINES VS. INCOME TAX OFFICER, 16/5, MATHURA ROAD, WARD 1(1), FARIDABAD-121002 FARIDABAD (PAN: AAOFS7696F) (APPELLANT) (RESPONDENT) ITA Nos. 3021 & 3022/Del/2011 Assessment Years: 2003-04 & 2004-05 ITO, WARD 1(1), VS. M/S SUPERIOR ROADLINES, FARIDABAD, B-BLOCK, 16/5, MATHURA ROAD, NEW CGO COMPLEX NH-IV, FARIDABAD FARIDABAD Assessee by : None Department by : Sh. Kaushlendra T…

M/S Superior Roadlines, Faridabad vs. ITO, Faridabad

In the result, all the appeals filed by the Assessee and Revenue

ITA 2828/DEL/2011[2004-05]Status: DisposedITAT Delhi28 Sept 2017AY 2004-05

Bench: Shri H.S. Sidhu & Shri Prashant Maharishi

For Appellant: NoneFor Respondent: Sh. Kaushlendra Tiwari, Sr. DR
Section 142(1)Section 143(1)Section 143(2)Section 144Section 145(3)Section 271(1)(b)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH "G", NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITA Nos. 2827 & 2828/Del/2011 Assessment Years: 2003-04 & 2004-05 M/S SUPERIOR ROADLINES VS. INCOME TAX OFFICER, 16/5, MATHURA ROAD, WARD 1(1), FARIDABAD-121002 FARIDABAD (PAN: AAOFS7696F) (APPELLANT) (RESPONDENT) ITA Nos. 3021 & 3022/Del/2011 Assessment Years: 2003-04 & 2004-05 ITO, WARD 1(1), VS. M/S SUPERIOR ROADLINES, FARIDABAD, B-BLOCK, 16/5, MATHURA ROAD, NEW CGO COMPLEX NH-IV, FARIDABAD FARIDABAD Assessee by : None Department by : Sh. Kaushlendra T…

M/S Superior Roadlines, Faridabad vs. ITO, Faridabad

In the result, all the appeals filed by the Assessee and Revenue

ITA 2827/DEL/2011[2003-04]Status: DisposedITAT Delhi28 Sept 2017AY 2003-04

Bench: Shri H.S. Sidhu & Shri Prashant Maharishi

For Appellant: NoneFor Respondent: Sh. Kaushlendra Tiwari, Sr. DR
Section 142(1)Section 143(1)Section 143(2)Section 144Section 145(3)Section 271(1)(b)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH "G", NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITA Nos. 2827 & 2828/Del/2011 Assessment Years: 2003-04 & 2004-05 M/S SUPERIOR ROADLINES VS. INCOME TAX OFFICER, 16/5, MATHURA ROAD, WARD 1(1), FARIDABAD-121002 FARIDABAD (PAN: AAOFS7696F) (APPELLANT) (RESPONDENT) ITA Nos. 3021 & 3022/Del/2011 Assessment Years: 2003-04 & 2004-05 ITO, WARD 1(1), VS. M/S SUPERIOR ROADLINES, FARIDABAD, B-BLOCK, 16/5, MATHURA ROAD, NEW CGO COMPLEX NH-IV, FARIDABAD FARIDABAD Assessee by : None Department by : Sh. Kaushlendra T…

Harbans Lal Sethi, Jaipur vs. Addl. CIT, Kota

In the result, the appeals of the assessee are partly allowed and that of the Revenue are dismissed

ITA 495/JPR/2013[2006-07]Status: DisposedITAT Jaipur30 May 2017AY 2006-07
For Appellant: Shri Mahendra Gargieya, AdvocateFor Respondent: Shri R.A. Verma, Addl. CIT-. DR
Section 143(3)Section 145(3)Section 234BSection 244A

…36-38) wherein it was held that “When assessee’s income was assessed by estimating profit after rejection of books of accounts, no disallowance can be made separately u/s 40A(3)” 6.1.2 The Hon’ble Allahabad High Court in CIT Vs Banwari Lal Banshidhar (1998) 229 ITR 229, 232 (All.) (DPB 1-3) held that: “3. All the three questions, referred to this Court, revolve round the same controversy. The question for consideration is that when no deduction was sought and allowed under s. 40A(3), was there any need to go into s. 40A(3) and r. 6DD(j). We see force in the view taken by the Tribunal that when income of the ass…

ACIT, Hubli vs. Shri. Mallanagouda S. Sankagoudashani, Hubli

In the result the appeal of the assessee is partly allowed and revenue is dismissed

ITA 295/BANG/2014[2011-12]Status: DisposedITAT Bangalore19 May 2017AY 2011-12

Bench: Shri Vijay Pal Rao & Shri S. Jayaramanassessment Year: 2011-12 Shri Mallanagouda S. Sankagoudashani, No.222, 2Nd Floor, The Deputy Commissioner Of Bhavani Arcade, Income Tax, Vs. Near Basav Vana, N.C.M., Circle 1(1), Hubli – 580 029. Hubli. Pan: Aeups 7783Q Appellant Respondent Assessment Year: 2011-12 Shri Mallanagouda S. Sankagoudashani, The Assistant Commissioner Of No.222, 2Nd Floor, Income Tax, Bhavani Arcade, Vs. Circle 1(1), Near Basav Vana, N.C.M., Hubli. Hubli – 580 029. Pan: Aeups 7783Q Appellant Respondent

For Appellant: Shri G. Kamaladhar, Standing CounselFor Respondent: Shri Ashok Kulkarni, Advocate

…le to action u/s. 40A(3) unless it falls within the realm of claimed expenditure with respect to the above two heads. 27. The ld. counsel for the assessee relied on the decision of the Hon’ble Allahabad High Court in the case of CIT v. Banwari Lal Banshidhar, 229 ITR 229 ITA Nos. 259 & 295/Bang/2014 Page 64 of 76 (All) at page 232. He also relied on the decision of the Hon’ble Andhra Pradesh High Court in the case of Indwell Constructions v. CIT, 232 ITR 776 (AP) wherein it was held as under:- ““. . . The question arises whether in such a case any deduction on account of purchases is at all allowed to the assess…

Sri. Mallangouds Sankagoudashani, Hubli vs. DCIT, Hubli

In the result the appeal of the assessee is partly allowed and revenue is dismissed

ITA 259/BANG/2014[2011-12]Status: DisposedITAT Bangalore19 May 2017AY 2011-12

Bench: Shri Vijay Pal Rao & Shri S. Jayaramanassessment Year: 2011-12 Shri Mallanagouda S. Sankagoudashani, No.222, 2Nd Floor, The Deputy Commissioner Of Bhavani Arcade, Income Tax, Vs. Near Basav Vana, N.C.M., Circle 1(1), Hubli – 580 029. Hubli. Pan: Aeups 7783Q Appellant Respondent Assessment Year: 2011-12 Shri Mallanagouda S. Sankagoudashani, The Assistant Commissioner Of No.222, 2Nd Floor, Income Tax, Bhavani Arcade, Vs. Circle 1(1), Near Basav Vana, N.C.M., Hubli. Hubli – 580 029. Pan: Aeups 7783Q Appellant Respondent

For Appellant: Shri G. Kamaladhar, Standing CounselFor Respondent: Shri Ashok Kulkarni, Advocate

…le to action u/s. 40A(3) unless it falls within the realm of claimed expenditure with respect to the above two heads. 27. The ld. counsel for the assessee relied on the decision of the Hon’ble Allahabad High Court in the case of CIT v. Banwari Lal Banshidhar, 229 ITR 229 ITA Nos. 259 & 295/Bang/2014 Page 64 of 76 (All) at page 232. He also relied on the decision of the Hon’ble Andhra Pradesh High Court in the case of Indwell Constructions v. CIT, 232 ITR 776 (AP) wherein it was held as under:- ““. . . The question arises whether in such a case any deduction on account of purchases is at all allowed to the assess…

ACIT, Hubli vs. Shri. Mallanagouda S. Sankagoudashani, Hubli

In the result the appeals of the assessee for Assessment years 2008-09 to 2010-11 are partly allowed and those of revenue’s are dismissed

ITA 294/BANG/2014[2010-11]Status: DisposedITAT Bangalore05 May 2017AY 2010-11

Bench: Shri Vijay Pal Rao & Shri S. Jayaraman

For Appellant: Shri Ashok Kulkarni, AdvocateFor Respondent: Shri G. Kamaladhar, Standing counsel
Section 133ASection 143(3)Section 147Section 148

…le to action u/s. 40A(3) unless it falls within the realm of claimed expenditure with respect to the above two heads. 27. The ld. counsel for the assessee relied on the decision of the Hon’ble Allahabad High Court in the case of CIT v. Banwari Lal Banshidhar, 229 ITR 229 (All) at page 232. He also relied on the decision of the Hon’ble Andhra Pradesh High Court in the case of Indwell Constructions v. CIT, 232 ITR 776 (AP) wherein it was held as under:- ““. . . The question arises whether in such a case any deduction on account of purchases is at all allowed to the assessee, though it may be true that a gross profi…

ACIT, Hubli vs. Shri. Mallanagouda S. Sankagoudashani, Hubli

In the result the appeals of the assessee for Assessment years 2008-09 to 2010-11 are partly allowed and those of revenue’s are dismissed

ITA 293/BANG/2014[2009-10]Status: DisposedITAT Bangalore05 May 2017AY 2009-10

Bench: Shri Vijay Pal Rao & Shri S. Jayaraman

For Appellant: Shri Ashok Kulkarni, AdvocateFor Respondent: Shri G. Kamaladhar, Standing counsel
Section 133ASection 143(3)Section 147Section 148

…le to action u/s. 40A(3) unless it falls within the realm of claimed expenditure with respect to the above two heads. 27. The ld. counsel for the assessee relied on the decision of the Hon’ble Allahabad High Court in the case of CIT v. Banwari Lal Banshidhar, 229 ITR 229 (All) at page 232. He also relied on the decision of the Hon’ble Andhra Pradesh High Court in the case of Indwell Constructions v. CIT, 232 ITR 776 (AP) wherein it was held as under:- ““. . . The question arises whether in such a case any deduction on account of purchases is at all allowed to the assessee, though it may be true that a gross profi…

ACIT, Hubli vs. Shri. Mallanagouda S. Sankagoudashani, Hubli

In the result the appeals of the assessee for Assessment years 2008-09 to 2010-11 are partly allowed and those of revenue’s are dismissed

ITA 292/BANG/2014[2008-09]Status: DisposedITAT Bangalore05 May 2017AY 2008-09

Bench: Shri Vijay Pal Rao & Shri S. Jayaraman

For Appellant: Shri Ashok Kulkarni, AdvocateFor Respondent: Shri G. Kamaladhar, Standing counsel
Section 133ASection 143(3)Section 147Section 148

…le to action u/s. 40A(3) unless it falls within the realm of claimed expenditure with respect to the above two heads. 27. The ld. counsel for the assessee relied on the decision of the Hon’ble Allahabad High Court in the case of CIT v. Banwari Lal Banshidhar, 229 ITR 229 (All) at page 232. He also relied on the decision of the Hon’ble Andhra Pradesh High Court in the case of Indwell Constructions v. CIT, 232 ITR 776 (AP) wherein it was held as under:- ““. . . The question arises whether in such a case any deduction on account of purchases is at all allowed to the assessee, though it may be true that a gross profi…