CIT v. Bhaval Synthetics India

81 Taxmann.com 478High Court2017#5833 most cited

What is CIT v. Bhaval Synthetics India authority for?

Interest earned on fixed deposits held as margin money for obtaining a Letter of Credit (LOC) to purchase machinery is taxable as income from other sources.

20

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2019 to 2023.

Also referred to as

CIT v Bhaval Synthetics India · interest on FDR margin money · income from other sources · Letter of Credit · purchase of machinery · 81 taxmann.com 478

Read the full judgment

Issues it is cited on

section 24(1)section 43(5)speculative transactionsection 80hsection 80hhcsection 80hhfurnishing inaccurate particularsrule 46asection 28section 43section 250(6)section 24

Judgments citing CIT v. Bhaval Synthetics India

Au Small Finance Bank Limited, Jaipur vs. Principal Commissioner of Income Tax, Jaipur-1

In the result both the appeals filed by the assessee in ITA

ITA 203/JPR/2022[2017-18]Status: DisposedITAT Jaipur28 Jul 2023AY 2017-18

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri Sanjay Jhanwar, Sr. AdvocateFor Respondent: Shri James Kurian, CIT
Section 115JSection 263Section 35ASection 36(1)(viia)

…आयकरअपीलीय अधिकरण] जयपुरन्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR MkWa- ,l-lhrky{eh] U;kf;dlnL; ,oaJhjkBksMdeys'kt;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;djvihy la-@ITA. No. 203/JPR/2022 fu/kZkj.ko"kZ@AssessmentYears : 2017-18 M/s. AU Small Finance Bank Ltd. cuke The Pr. CIT CP-3-235,Industrial Area, Apparel Park, Vs. Jaipur -1 Jaipur. Mahal Road, Jagatpura, Jaipurm- 302022 LFkk;hys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAACL 2777 N vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@Assessee by : Shri Sanja…

Measage Gurdas Agro Private Limited, Bathinda vs. Deputy Commissioner of Income Tax Circle- 1, Bathinda

In the result, all the appeals of the revenue are dismissed and all the appeals

ITA 517/ASR/2019[2016-17]Status: DisposedITAT Amritsar24 May 2023AY 2016-17

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 143(3)Section 250(6)

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR. BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. No. 506/Asr/2019 Assessment Year: 2013-14 Dy. Commissioner of Income Vs. M/s G.G. Continental Tax, Circle-I, Bathinda. Traders Pvt. Ltd. 2301, Bhjupindra Floor Mills. Amrik Singh, Road, Bathinda. (Appellant) [PAN: AAECG3090P] (Respondent) I.T.A. No. 494/Asr/2019 Assessment Year: 2013-14 M/s G.G. Oil & Fats Pvt Ltd. Vs. Dy. Commissioner of Shop No. 1, Aggarsain Nagar Income Tax, Circle-I, Amrik Singh, Road, Bathinda. Bathinda. [PAN: AADCG8857H] (Appellant)…

Shri Gurdas Garg, Bathinda vs. Deputy Commissioner of Income Tax Circle- 1, Bathinda

In the result, all the appeals of the revenue are dismissed and all the appeals

ITA 516/ASR/2019[2016-17]Status: DisposedITAT Amritsar24 May 2023AY 2016-17

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 143(3)Section 250(6)

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR. BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. No. 506/Asr/2019 Assessment Year: 2013-14 Dy. Commissioner of Income Vs. M/s G.G. Continental Tax, Circle-I, Bathinda. Traders Pvt. Ltd. 2301, Bhjupindra Floor Mills. Amrik Singh, Road, Bathinda. (Appellant) [PAN: AAECG3090P] (Respondent) I.T.A. No. 494/Asr/2019 Assessment Year: 2013-14 M/s G.G. Oil & Fats Pvt Ltd. Vs. Dy. Commissioner of Shop No. 1, Aggarsain Nagar Income Tax, Circle-I, Amrik Singh, Road, Bathinda. Bathinda. [PAN: AADCG8857H] (Appellant)…

Deputy Commissioner of Income Tax Circle-1, Bathinda vs. Measage Gurdas Agro Private Limited, Bathinda

In the result, all the appeals of the revenue are dismissed and all the appeals

ITA 510/ASR/2019[2016-17]Status: DisposedITAT Amritsar24 May 2023AY 2016-17

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 143(3)Section 250(6)

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR. BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. No. 506/Asr/2019 Assessment Year: 2013-14 Dy. Commissioner of Income Vs. M/s G.G. Continental Tax, Circle-I, Bathinda. Traders Pvt. Ltd. 2301, Bhjupindra Floor Mills. Amrik Singh, Road, Bathinda. (Appellant) [PAN: AAECG3090P] (Respondent) I.T.A. No. 494/Asr/2019 Assessment Year: 2013-14 M/s G.G. Oil & Fats Pvt Ltd. Vs. Dy. Commissioner of Shop No. 1, Aggarsain Nagar Income Tax, Circle-I, Amrik Singh, Road, Bathinda. Bathinda. [PAN: AADCG8857H] (Appellant)…

Deputy Commissioner of Income Tax Circle- 1, Bathinda vs. Shri Gurdas Garg, Bathinda

In the result, all the appeals of the revenue are dismissed and all the appeals

ITA 508/ASR/2019[2016-17]Status: DisposedITAT Amritsar24 May 2023AY 2016-17

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 143(3)Section 250(6)

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR. BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. No. 506/Asr/2019 Assessment Year: 2013-14 Dy. Commissioner of Income Vs. M/s G.G. Continental Tax, Circle-I, Bathinda. Traders Pvt. Ltd. 2301, Bhjupindra Floor Mills. Amrik Singh, Road, Bathinda. (Appellant) [PAN: AAECG3090P] (Respondent) I.T.A. No. 494/Asr/2019 Assessment Year: 2013-14 M/s G.G. Oil & Fats Pvt Ltd. Vs. Dy. Commissioner of Shop No. 1, Aggarsain Nagar Income Tax, Circle-I, Amrik Singh, Road, Bathinda. Bathinda. [PAN: AADCG8857H] (Appellant)…

Deputy Commissioner of Income Tax Circle-1, Bathinda vs. Shri Gurdas Garg, Bathinda

In the result, all the appeals of the revenue are dismissed and all the appeals

ITA 507/ASR/2019[2013-14]Status: DisposedITAT Amritsar24 May 2023AY 2013-14

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 143(3)Section 250(6)

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR. BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. No. 506/Asr/2019 Assessment Year: 2013-14 Dy. Commissioner of Income Vs. M/s G.G. Continental Tax, Circle-I, Bathinda. Traders Pvt. Ltd. 2301, Bhjupindra Floor Mills. Amrik Singh, Road, Bathinda. (Appellant) [PAN: AAECG3090P] (Respondent) I.T.A. No. 494/Asr/2019 Assessment Year: 2013-14 M/s G.G. Oil & Fats Pvt Ltd. Vs. Dy. Commissioner of Shop No. 1, Aggarsain Nagar Income Tax, Circle-I, Amrik Singh, Road, Bathinda. Bathinda. [PAN: AADCG8857H] (Appellant)…

Deputy Commissioner of Income Tax Circle- 1, Bathinda vs. Measage G. G Continental Traders Private Limited, Bathinda

In the result, all the appeals of the revenue are dismissed and all the appeals

ITA 506/ASR/2019[2013-14]Status: DisposedITAT Amritsar24 May 2023AY 2013-14

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 143(3)Section 250(6)

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR. BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. No. 506/Asr/2019 Assessment Year: 2013-14 Dy. Commissioner of Income Vs. M/s G.G. Continental Tax, Circle-I, Bathinda. Traders Pvt. Ltd. 2301, Bhjupindra Floor Mills. Amrik Singh, Road, Bathinda. (Appellant) [PAN: AAECG3090P] (Respondent) I.T.A. No. 494/Asr/2019 Assessment Year: 2013-14 M/s G.G. Oil & Fats Pvt Ltd. Vs. Dy. Commissioner of Shop No. 1, Aggarsain Nagar Income Tax, Circle-I, Amrik Singh, Road, Bathinda. Bathinda. [PAN: AADCG8857H] (Appellant)…

Deputy Commissioner of Income Tax Circle-1, Bathinda vs. Measage G.G.Oils and Faits Private Limited, Bathinda

In the result, all the appeals of the revenue are dismissed and all the appeals

ITA 505/ASR/2019[2013-14]Status: DisposedITAT Amritsar24 May 2023AY 2013-14

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 143(3)Section 250(6)

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR. BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. No. 506/Asr/2019 Assessment Year: 2013-14 Dy. Commissioner of Income Vs. M/s G.G. Continental Tax, Circle-I, Bathinda. Traders Pvt. Ltd. 2301, Bhjupindra Floor Mills. Amrik Singh, Road, Bathinda. (Appellant) [PAN: AAECG3090P] (Respondent) I.T.A. No. 494/Asr/2019 Assessment Year: 2013-14 M/s G.G. Oil & Fats Pvt Ltd. Vs. Dy. Commissioner of Shop No. 1, Aggarsain Nagar Income Tax, Circle-I, Amrik Singh, Road, Bathinda. Bathinda. [PAN: AADCG8857H] (Appellant)…

Shri Gurdas Garg, Bathinda vs. Deputy Commissioner of Income Tax Circle-1, Bathinda

In the result, all the appeals of the revenue are dismissed and all the appeals

ITA 498/ASR/2019[2013-14]Status: DisposedITAT Amritsar24 May 2023AY 2013-14

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 143(3)Section 250(6)

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR. BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. No. 506/Asr/2019 Assessment Year: 2013-14 Dy. Commissioner of Income Vs. M/s G.G. Continental Tax, Circle-I, Bathinda. Traders Pvt. Ltd. 2301, Bhjupindra Floor Mills. Amrik Singh, Road, Bathinda. (Appellant) [PAN: AAECG3090P] (Respondent) I.T.A. No. 494/Asr/2019 Assessment Year: 2013-14 M/s G.G. Oil & Fats Pvt Ltd. Vs. Dy. Commissioner of Shop No. 1, Aggarsain Nagar Income Tax, Circle-I, Amrik Singh, Road, Bathinda. Bathinda. [PAN: AADCG8857H] (Appellant)…

Measage G. G. Continental Traders Private Limited, Bathinda vs. Deputy Commissioner of Income Tax Circle-1, Bathinda

In the result, all the appeals of the revenue are dismissed and all the appeals

ITA 495/ASR/2019[2013-14]Status: DisposedITAT Amritsar24 May 2023AY 2013-14

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 143(3)Section 250(6)

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR. BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. No. 506/Asr/2019 Assessment Year: 2013-14 Dy. Commissioner of Income Vs. M/s G.G. Continental Tax, Circle-I, Bathinda. Traders Pvt. Ltd. 2301, Bhjupindra Floor Mills. Amrik Singh, Road, Bathinda. (Appellant) [PAN: AAECG3090P] (Respondent) I.T.A. No. 494/Asr/2019 Assessment Year: 2013-14 M/s G.G. Oil & Fats Pvt Ltd. Vs. Dy. Commissioner of Shop No. 1, Aggarsain Nagar Income Tax, Circle-I, Amrik Singh, Road, Bathinda. Bathinda. [PAN: AADCG8857H] (Appellant)…

Measage G. G. Oils and Fats Private Limited, Bathinda vs. Deputy Commissioner of Income Tax Circle- 1, Bathinda

In the result, all the appeals of the revenue are dismissed and all the appeals

ITA 494/ASR/2019[2013-14]Status: DisposedITAT Amritsar24 May 2023AY 2013-14

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 143(3)Section 250(6)

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR. BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. No. 506/Asr/2019 Assessment Year: 2013-14 Dy. Commissioner of Income Vs. M/s G.G. Continental Tax, Circle-I, Bathinda. Traders Pvt. Ltd. 2301, Bhjupindra Floor Mills. Amrik Singh, Road, Bathinda. (Appellant) [PAN: AAECG3090P] (Respondent) I.T.A. No. 494/Asr/2019 Assessment Year: 2013-14 M/s G.G. Oil & Fats Pvt Ltd. Vs. Dy. Commissioner of Shop No. 1, Aggarsain Nagar Income Tax, Circle-I, Amrik Singh, Road, Bathinda. Bathinda. [PAN: AADCG8857H] (Appellant)…

Income Tax Officer Ward-1(1), Bathinda vs. M/S Apex Fibre India Limited, Bathinda

ITA 84/ASR/2020[2016-17]Status: DisposedITAT Amritsar23 Feb 2023AY 2016-17

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 145(3)Section 43(5)Section 45(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T. A. No. 56/Asr/2020 Assessment Year: 2016-17 Dy. Commissioner of Income V. M/s G. H. Crop Science Pvt. Tax, Circle-1, Bathinda Ltd., 48, Homeland Enclave, Bathinda [PAN: AACCG 1026D] (Appellant) (Respondent) Appellant by Sh. Sudhir Sehgal, AR Respondent by Sh. Rajiv Wadhera, Sr. DR I.T. A. No. 84/Asr/2020 Assessment Year: 2016-17 Income Tax Officer, V. M/s Apex Fibre India Ltd., Ward-1(1), Bathinda 53 Homeland Enclave, Bathinda [PAN: AABCL 0479Q] (App…

Deputy Commissioner of Income Tax Circle-1, Bathinda vs. M/S G.H. Crop Science Private Limited, Bathinda

ITA 56/ASR/2020[2016-17]Status: DisposedITAT Amritsar23 Feb 2023AY 2016-17

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 145(3)Section 43(5)Section 45(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T. A. No. 56/Asr/2020 Assessment Year: 2016-17 Dy. Commissioner of Income V. M/s G. H. Crop Science Pvt. Tax, Circle-1, Bathinda Ltd., 48, Homeland Enclave, Bathinda [PAN: AACCG 1026D] (Appellant) (Respondent) Appellant by Sh. Sudhir Sehgal, AR Respondent by Sh. Rajiv Wadhera, Sr. DR I.T. A. No. 84/Asr/2020 Assessment Year: 2016-17 Income Tax Officer, V. M/s Apex Fibre India Ltd., Ward-1(1), Bathinda 53 Homeland Enclave, Bathinda [PAN: AABCL 0479Q] (App…

Sachin Ramdas Mohite, Satara vs. Pr. Commissioner of Income-Tax-3, Pune

Appeal is allowed in above terms

ITA 395/PUN/2019[2013-14]Status: DisposedITAT Pune10 Oct 2022AY 2013-14

Bench: Shri S.S. Godara, Jm & Shri G.D. Padmahshali, Am

For Appellant: Shri M.K. KulkarniFor Respondent: Shri Sardar Singh Meena
Section 263Section 37Section 40A(3)Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, PUNE BEFORE SHRI S.S. GODARA, JM AND SHRI G.D. PADMAHSHALI, AM I.T.A. No. 395/PUN/2019 : A.Y. 2013-14 Mr. Sachin Ramdas Mohite A/P Khandala, Dist. Satara 415 523 PAN: AMDPM 1310 D : Appellant Vs. The Pr. Commissioner of Income-tax-3, Pune Respondent Appellant by : Shri M.K. Kulkarni Respondent by: Shri Sardar Singh Meena Date of hearing : 04-10-2022 Date of pronouncement : 10-10-2022 ORDER PER SHRI S.S. GODARA, JUDICIAL MEMBER ; This assessee’s appeal for A.Y. 2013-14 arises against the Pr. CIT-3’s order No. Pn/Pr.CIT/263/MBR/2017-18/5000 dated 06-03-2018, in pr…

Compucom Software Limited, Jaipur vs. Principal Commissioner of Income Tax, Jaipur-2, Jaipur

In the result the appeal of the assessee is allowed for statistical purposes

ITA 153/JPR/2022[2017-18]Status: DisposedITAT Jaipur31 Aug 2022AY 2017-18
For Appellant: Sh. Rajeev Sogani (CA)For Respondent: Sh. Sanjay Dhariwal (CIT)
Section 143(3)Section 14ASection 263

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,’B’ JAIPUR Jh lanhi xkslkbZ] U;kf;d lnL; ,oa Jh jkBkSM deys’k t;arHkkbZ] ys[kk lnL; ds le{k BEFORE: SHRI SANDEEP GOSAIN, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA No. 153/JP/2022 fu/kZkj.k o"kZ@Assessment Year :2017-18 cuke Compucom Software Ltd., Principal Commissioner of Vs. IT-14-15, EPIP Sitapura Income Tax-2, Jaipur Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAACG 5818 P vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Sh. Rajeev Sogani (CA) jktLo dh vksj ls@ R…

Shree Cement Limited, Beawar vs. Pr.CIT, Udaipur

In the result, the appeal of the assessee is allowed

ITA 4/JPR/2021[2014-15]Status: DisposedITAT Jaipur23 Jun 2021AY 2014-15

Bench: Shri Sandeep Gosain, Jm & Shri Vikram Singh Yadav, Am Vk;Dj Vihy La-@Ita No. 04/Jp/2021 Assessment Year: 2014-15 Shree Cement Limited, Cuke Pr.Cit, Vs. Bangur Nagar, Post Box No. 33, Udaipur. Beawar. Pan No.: Aaccs 8796 G Vihykfkhz@Appellant Izr;Fkhz@Respondent Fu/Kzkfjrh Dh Vksj Ls@ Assessee By: Shri Dilip Desai (Ca) Shri Vijay Shah (Ca) Shri Mohit Choudhary (Ca) Jktlo Dh Vksj Ls@ Revenue By : Shri B.K. Gupta (Cit-Dr) Lquokbz Dh Rkjh[K@ Date Of Hearing : 01/04/2021 Mn?Kks"K.Kk Dh Rkjh[K@ Date Of Pronouncement : 23/06/2021 Vkns'K@ Order Per: Sandeep Gosain, J.M. The Present Appeal Has Been Filed By The Assessee Against The Order Of Ld. Pcit, Udaipur Dated 03.02.2021 Passed U/S 263 Of The Income Tax Act, 1961 (In Short The Act) For The Assessment Year 2014-15. The Grounds Of Appeal Taken By The Assessee Are As Under: “1. That On The Facts & In The Circumstances Of The Case, The Learned Principal Commissioner Of Income Tax – Udaipur, (Here- In- After Referred To As Ld. Pr. Cit) Was Not Justified In Initiating Proceedings U/S 263 Of The Income Tax Act, 1961 Since The Order Passed By The Assessing Officer (A.O.) Was Neither Erroneous Nor Prejudicial To The Interest Of The Revenue.

For Appellant: Shri Dilip Desai (CA)For Respondent: Shri B.K. Gupta (CIT-DR)
Section 115JSection 142(1)Section 143(2)Section 143(3)Section 263

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES “B”, JAIPUR Jh lanhi x®lkÃa] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE SHRI SANDEEP GOSAIN, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 04/JP/2021 Assessment Year: 2014-15 Shree Cement Limited, cuke Pr.CIT, Vs. Bangur Nagar, Post Box No. 33, Udaipur. Beawar. PAN No.: AACCS 8796 G vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by: Shri Dilip Desai (CA) Shri Vijay Shah (CA) Shri Mohit Choudhary (CA) jktLo dh vksj ls@ Revenue by : Shri B.K. Gupta (CIT-DR) lquokbZ d…

M/S. Alokik Steels Pvt. Ltd Village Post-Patan, Tehsil-Kishangarh, District-Ajmer, Kishangarh vs. Principal Commissioner of Income Tax-II, Jaipur

In the result, appeal of the assessee is partly allowed in light of aforesaid directions

ITA 861/JPR/2019[2015-16]Status: DisposedITAT Jaipur03 Mar 2021AY 2015-16
For Appellant: Sh. Siddharth Ranka &For Respondent: Sh. B. K. Gupta (CIT)
Section 115BSection 263Section 3Section 69A

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, ‘B’ JAIPUR Jh lanhi xkslkbZ] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI SANDEEP GOSAIN, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 861/JP/2019 fu/kZkj.k o"kZ@Assessment Year :2015-16 cuke M/s Alokik Steels Pvt. Ltd. Principal Commissioner Vs. Village Post- Patan, of Income-Tax-II, Tehsil- Kishangarh, Jaipur District- Ajmer LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAGCA9590E vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Sh. Siddharth Ranka & Sh. S…

Swami Keshwanand Shikshan Sansthan, Sikar vs. Commissioner of Income Tax (Exemption), Jaipur

In the result, appeal of the assessee is allowed partly

ITA 273/JPR/2020[2010-11]Status: DisposedITAT Jaipur18 Jan 2021AY 2010-11

Bench: Shri Sandeep Gosain, Jm & Shri Vikram Singh Yadav, Am Vk;Dj Vihy La-@Ita No. 273/Jp/2020 Assessment Year: 2010-11 Swami Keshwanand Sikshan Cuke C.I.T. (Exemption), Vs. Sansthan, Jaipur (Rajasthan). N.H.11, Bhadhadhar, Sikar-332315 (Raj) Pan No.: Aafts 2816 M Vihykfkhz@Appellant Izr;Fkhz@Respondent Fu/Kzkfjrh Dh Vksj Ls@ Assessee By : Shri Shafi Mohammed Chouhan (Adv) Jktlo Dh Vksj Ls@ Revenue By : Shri B.K. Gupta (Cit-Dr) Lquokbz Dh Rkjh[K@ Date Of Hearing : 21/10/2020 Mn?Kks"K.Kk Dh Rkjh[K@ Date Of Pronouncement : 18/01/2021 Vkns'K@ Order Per: Sandeep Gosain, J.M. The Present Appeal Has Been Filed By The Assessee Against The Order Of The Ld. Cit(Exemption), Jaipur Dated 16/03/2020 Passed U/S 263 Of The Income Tax Act, 1961 (In Short, The Act) For The A.Y. 2010-11, Wherein The Assessee Has Raised Following Grounds Of Appeal: “1. That The Order Of Ld. Commissioner Of Income Tax (Exemption), Jaipur Is Illegal & Against The Law Because The Ld. Assessing Officer Has Examined & Considered The Matter Involved In This Order. 2. That The Donation So Received Was Received For A Specific Purpose & Use, Hence It Was Corpus Donation. The Corpus Donation Cannot Be Treated As Part Of Income & Expenditure Account.

For Appellant: Shri Shafi Mohammed Chouhan (Adv)For Respondent: Shri B.K. Gupta (CIT-DR)
Section 148Section 263

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES “B”, JAIPUR Jh lanhi x®lkÃa] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE SHRI SANDEEP GOSAIN, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 273/JP/2020 Assessment Year: 2010-11 Swami Keshwanand Sikshan cuke C.I.T. (Exemption), Vs. Sansthan, Jaipur (Rajasthan). N.H.11, Bhadhadhar, Sikar-332315 (Raj) PAN No.: AAFTS 2816 M vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Shafi Mohammed Chouhan (Adv) jktLo dh vksj ls@ Revenue by : Shri B.K. Gupta (CIT-DR) lquokbZ…

Sugam Vanijya Holdieng P.Ltd, Bengluru vs. DCIT, Circle-24(2), New Delhi

In the result, the appeal filed by the assessee is partly allowed

ITA 6722/DEL/2017[2013-14]Status: DisposedITAT Delhi26 Jul 2019AY 2013-14

Bench: Shri R.K. Panda & Ms Suchitra Kambleassessment Year: 2013-14 Sugam Vanijya Holding P. Ltd., Vs Dcit, Vr Bengaluru, No.11B, Survey Circle-24(2), No.40/9, Dyvasandra Industrial Area, New Delhi. 2Nd Stage, Kr Puram Hobli, Bengaluru. Pan: Aaacs1883J (Appellant) (Respondent) Assessee By : Shri Deepak Chopra, Shri Kanchan Kaushal, Cas & Shri Harpreet Ajmani, Advocate Revenue By : Shri S.S. Rana, Cit, Dr Date Of Hearing : 07.05.2019 Date Of Pronouncement : 26.07.2019 Order Per R.K. Panda, Am: This Appeal Filed By The Assessee Is Directed Against The Order Dated 25.09.2017 Passed U/S 143(3) Read With Section 144C(13) Of The Income-Tax Act, 1961, Relating To Assessment Year 2013-14. 2. Facts Of The Case, In Brief, Are That The Assessee Is A Company Engaged In The Business Of Construction Of Mixed Commercial Development Projects At Whitefield, Bangalore. It Filed Its Return Of Income On 26.11.2013 Declaring The Total Income At Rs.13,24,24,139/-. Since The Assessee Had Entered Into Certain International

For Appellant: Shri Deepak ChopraFor Respondent: Shri S.S. Rana, CIT, DR
Section 143(3)Section 144C(13)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : G : NEW DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER Assessment Year: 2013-14 Sugam Vanijya Holding P. Ltd., Vs DCIT, VR Bengaluru, No.11B, Survey Circle-24(2), No.40/9, Dyvasandra Industrial Area, New Delhi. 2nd Stage, KR Puram Hobli, Bengaluru. PAN: AAACS1883J (Appellant) (Respondent) Assessee by : Shri Deepak Chopra, Shri Kanchan Kaushal, CAs & Shri Harpreet Ajmani, Advocate Revenue by : Shri S.S. Rana, CIT, DR Date of Hearing : 07.05.2019 Date of Pronouncement : 26.07.2019 ORDER PER R.K. PANDA, AM: This appeal filed…

M/S Global Entropolis (Vizag) Pvt Ltd, Bangalore vs. Assistant Commissioner of Income Tax Circle-3(1)(2), Bangalore

In the result, both the appeals of the assessee are treated as partly allowed for statistical purposes

ITA 2927/BANG/2018[2015-16]Status: DisposedITAT Bangalore12 Jul 2019AY 2015-16

Bench: Shri B.R Baskaran & Shri Pavan Kumar Gadale

For Appellant: Shri Ananthan, C.AFor Respondent: Shri Nagendra Prasad, CIT
Section 10ASection 56

…IN THE INCOME TAX APPELLATE TRIBUNAL “B’’ BENCH : BANGALORE BEFORE SHRI B.R BASKARAN, ACCOUNTANT MEMBER AND SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER ITA Nos.2927 & 2928/Bang/2018 Assessment year : 2014-15 & 2015-16 Global Entropolis (vizag) Pvt. Ltd., Vs. The Asst. Commissioner of Income-tax, No.40/43, ‘Nagashree Chambers’, Central Circle-3(1)(2), 8th Main, 4th Cross, RMV Extension, Bengaluru. Sadashivanagar, Bengaluru-560 080. PAN – AADCG 1109J. APPELLANT RESPONDENT Appellant by : Shri Ananthan, C.A Respondent by : Shri Nagendra Prasad, CIT Date of hearing : 17.06.2019 Date of Pronouncement : 12.07.2019…