CIT v. Bhogilal

415 ITR 407High Court2019#15826 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2019 to 2023.

Judgments citing CIT v. Bhogilal

Priyamda Media & Infotainment Private Limited, New Delhi vs. DCIT Circle-20(1), New Delhi

In the result, the appeal of the assessee is allowed

ITA 1598/DEL/2020[2014-15]Status: DisposedITAT Delhi18 Dec 2023AY 2014-15

Bench: Sh. N. K. Billaiya & Sh. Kul Bharat

Section 133Section 133(6)Section 143Section 145Section 271Section 40aSection 41Section 41(1)

…aid liability has ceased during the year under consideration and for which benefit has been derived to invoke the provisions of section 41 of the Act. The observations of the Hon’ble High Court of Gujarat in the case of Dattatrary Poultry Breeding Farm P. Ltd 415 ITR 407 is worth mentioning here and the same read as under :- “16. Section 41(1) of the Act can be applied, provided the following conditions are fulfilled: - In the assessment of any assessee, an allowance or deduction has been made in respect of any loss, expenditure or trading liability incurred by him; - any amount is obtained in respect of such los…

Priyamda Media & Infotainment P.Ltd, New Delhi vs. DCIT, Circle-20(1), New Delhi

In the result, the appeal of the assessee is allowed

ITA 7489/DEL/2017[2014-15]Status: DisposedITAT Delhi18 Dec 2023AY 2014-15

Bench: Sh. N. K. Billaiya & Sh. Kul Bharat

Section 133Section 133(6)Section 143Section 145Section 271Section 40aSection 41Section 41(1)

…aid liability has ceased during the year under consideration and for which benefit has been derived to invoke the provisions of section 41 of the Act. The observations of the Hon’ble High Court of Gujarat in the case of Dattatrary Poultry Breeding Farm P. Ltd 415 ITR 407 is worth mentioning here and the same read as under :- “16. Section 41(1) of the Act can be applied, provided the following conditions are fulfilled: - In the assessment of any assessee, an allowance or deduction has been made in respect of any loss, expenditure or trading liability incurred by him; - any amount is obtained in respect of such los…

The ITO, Ward-1(2)(4), Vadodara vs. Shri Pradeepshankar B. Jha, Vadodara

In the result, ground no. 4 of Revenue ‘s appeal is dismissed

ITA 3525/AHD/2016[2012-13]Status: DisposedITAT Ahmedabad30 Mar 2022AY 2012-13
For Appellant: Shri S.N. Soparkar, Sr. A.RFor Respondent: Shri Bhavna P. Yashorai CIT D.R.&

…hat the assessee has not been able to establish the genuineness of these parties. The ld. counsel for the assessee placed reliance on the case of Gujarat High Court in the case of CIT vs. Bhogilal 43 taxman.com 55 and Dattratray Poultry Breeding Farm (P) Ltd. 415 ITR 407 (Gujarat High Court). The ld. counsel for the assessee drew our attention to pages 45 to 48 of the paper book to the effect that one of the parties M/s. Ramkrupa Handling Company is having continuous transactions with the assessee for several years. He also drew our attention to pages 53 to 54 of the paper books which is a ledger account of the o…

The ACIT, Circle-2(2), Baroda vs. Shri Pradeepshankar B. Jha, Baroda

In the result, ground no. 4 of Revenue ‘s appeal is dismissed

ITA 1650/AHD/2015[2008-09]Status: DisposedITAT Ahmedabad30 Mar 2022AY 2008-09
For Appellant: Shri S.N. Soparkar, Sr. A.RFor Respondent: Shri Bhavna P. Yashorai CIT D.R.&

…hat the assessee has not been able to establish the genuineness of these parties. The ld. counsel for the assessee placed reliance on the case of Gujarat High Court in the case of CIT vs. Bhogilal 43 taxman.com 55 and Dattratray Poultry Breeding Farm (P) Ltd. 415 ITR 407 (Gujarat High Court). The ld. counsel for the assessee drew our attention to pages 45 to 48 of the paper book to the effect that one of the parties M/s. Ramkrupa Handling Company is having continuous transactions with the assessee for several years. He also drew our attention to pages 53 to 54 of the paper books which is a ledger account of the o…

The ITO, Ward-2(4), Baroda vs. Shri Pradeepshankar B. Jha, Baroda

In the result, ground no. 4 of Revenue ‘s appeal is dismissed

ITA 1115/AHD/2015[2009-10]Status: DisposedITAT Ahmedabad30 Mar 2022AY 2009-10
For Appellant: Shri S.N. Soparkar, Sr. A.RFor Respondent: Shri Bhavna P. Yashorai CIT D.R.&

…hat the assessee has not been able to establish the genuineness of these parties. The ld. counsel for the assessee placed reliance on the case of Gujarat High Court in the case of CIT vs. Bhogilal 43 taxman.com 55 and Dattratray Poultry Breeding Farm (P) Ltd. 415 ITR 407 (Gujarat High Court). The ld. counsel for the assessee drew our attention to pages 45 to 48 of the paper book to the effect that one of the parties M/s. Ramkrupa Handling Company is having continuous transactions with the assessee for several years. He also drew our attention to pages 53 to 54 of the paper books which is a ledger account of the o…

Shri Ranjitkhan I. Rana, Baroda vs. The Income Tax Officer, Ward-2(2), Baroda

In the result, Ground Nos

ITA 2092/AHD/2014[2010-11]Status: DisposedITAT Ahmedabad04 Oct 2019AY 2010-11

Bench: Shri Pradip Kumar Kedia & Shri Mahavir Prasad

For Appellant: Shri A. L. Thakkar, A.R
Section 32Section 41(1)

…ities below. With the assistance of the learned AR for the assessee, we find that the issue is squarely covered in favour of the assessee by the decision of the Hon’ble Gujarat High court in the case of Dattatray Poultry Breeding Farm (P.) Ltd. vs. ACIT [2019]415 ITR 407 (Gujarat) and CIT vs. Bhogilal Ramjibhai Atara [2014] 43 taxmann.com 55Guj.). On facts, we notice that the AO has allowed the expenses claimed against the creditors in question but has disputed the bonafides of creditors on the touchstone of Section 41(1) of the act. In the facts of the present case, the assessee has shown trading liability in it…

CIT v. Bhogilal (415 ITR 407) — Cited in 6 Judgments | BharatTax