CIT v. Bholanath Poly Fab. Pvt. Ltd.

355 ITR 290High Court2013#71 most cited

What is CIT v. Bholanath Poly Fab. Pvt. Ltd. authority for?

If an assessee makes purchases from bogus parties, but the underlying goods are genuinely acquired and sold, only the profit margin embedded in such purchases, and not the entire value of the bogus purchases, should be added to the assessee's income.

712

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2026.

Also referred to as

CIT v. Bholanath Poly Fab · 355 ITR 290 · bogus purchases · accommodation entry · unexplained expenditure · profit margin · gross profit rate · section 37(1) · section 68 · section 153A · genuineness of purchases · entire purchases addition

Sections most often in play

Section 143(3)Section 148Section 147Section 37(1)Section 153ASection 132Section 133(6)Section 68

Issues it is cited on

section 292csection 44absection 69csection 131commissioner (appeals)section 132(4)accommodation entrysection 145section 37(1)section 133(6)escapement of incomeunexplained expenditure

Judgments citing CIT v. Bholanath Poly Fab. Pvt. Ltd.

INCOME TAX OFFICER 41(1)(1), MUMBAI vs. ANIL TRANSPORT SERVICE, MUMBAI

In the result, the appeal of the revenue bearing ITA No

ITA 5435/MUM/2025[2009]Status: DisposedITAT Mumbai07 Apr 2026

Bench: Shri Anikesh Banerjee & Ito 41(1)(1), Mumbai Vs Anil Transport Service Room No.830, Kautilya B-102, Harshad Apartment, E.E. Bhavan, Bkc, Bandra East Highway Behind Everad Nagar Sion Mumbai-400051 East, Mumbai-400022 Pan: Aalfa8944J Appellant Respondent Co No.90/Mum/2026 (Assessment Year: 2009-10) Anil Transport Service Vs Ito 41(1)(1) B-102, Harshad Apartment, Room No.830, Kautilya Bhavan, E.E. Highway Behind Everad Bkc, Bandra East Mumbai-400051 Nagar Sion East, Mumbai- 400022 Pan: Aalfa8944J Appellant Respondent Assessee By : Shri C.V.Dharkar Revenue By : Shri Surendra Mohan (Sr. Dr) Date Of Hearing : 01/04/2026 Date Of Pronouncement : 07/04/2026

For Appellant: Shri C.V.DharkarFor Respondent: Shri Surendra Mohan (Sr. DR)
Section 131Section 143(3)Section 250

…urchase price but only the profit element embedded in such purchases can be added to the income of the assessee. Similar view has been taken by the Gujarat High Court in the cases of Vijay M Mistry Construction P Ltd (355 ITR 498), Bholanath Poly Fab (P) Ltd (355 ITR 290) and Vijay Proteins Ltd. (58 Taxmann.com 44),In the decision of Hon'ble Bombay High Court in case of 6 ITA No.5435/Mum/2025 and CO No.90/Mum/2026 Anil Transport Service RishabhdevTechnocable Ltd., [2020] 115 taxmann.com 333 (Bombay), the Jurisdictional High Court has held that in a case where the parties from whom such purchases were allegedly ma…

UMESH KUMAR PANDEY, DURG,DURG vs. INCOME TAX OFFICER, WARD 2(1), BHILAI, BHILAI

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

ITA 42/RPR/2026[2021-22]Status: HeardITAT Raipur02 Apr 2026AY 2021-22

Bench: Shri Partha Sarathi Chaudhury, Jm & Shri Avdhesh Kumar Mishra, Am आयकर अपील सं./Ita No: 42/Rpr/2026 (िनधा"रण वष" Assessment Year: 2021-22)

For Appellant: Shri Darshana Bhaiya, AdvocateFor Respondent: Dr. Priyanka Patel, Sr. DR
Section 133(6)Section 143(1)(a)Section 250

…आयकर अपीलीय अिधकरण, रायपुर "ायपीठ, रायपुर IN THE INCOME TAX APPELLATE TRIBUNAL RAIPUR BENCH, RAIPUR "ी पाथ" सारथी चौधरी, "ाियक सद" एवं "ी अवधेश कुमार िम", लेखा सद" के सम" BEFORE SHRI PARTHA SARATHI CHAUDHURY, JM & SHRI AVDHESH KUMAR MISHRA, AM आयकर अपील सं./ITA No: 42/RPR/2026 (िनधा"रण वष" Assessment Year: 2021-22) Umesh Kumar Pandey, Vs Income Tax Officer, Ward 2(1), Bhilai, LIG-244, Ward No. 14, 18/32 Bunglow, Sector 6, Kumhari Durg, Chhattisgarh-492001 Bhilai, Durg, Chhattisgarh-490006 PAN: BFWPP0145M (अपीलाथ"/Appellant) : (""थ" / Respondent) िनधा"रती की ओर से / Assessee by : Shri Darshana Bhaiya, Advocate…

DEPUTY COMMISSIONER OF INCOME TAX, DELHI vs. M/S VESTIGE MARKETING PRIVATE LIMITED, DELHI

ITA 7842/DEL/2025[2022-23]Status: DisposedITAT Delhi20 Mar 2026AY 2022-23

Bench: Shri Before Shri Satbeer Singh Godarabefore Shri Before Shri Satbeer Singh Godarasatbeer Singh Godara & Satbeer Singh Godara & And & Shri Naveen Chandra Shri Naveen Chandra, , , Shri Naveen Chandra Shri Naveen Chandra

For Appellant: Shri Amit Goel and Shri Pranav Yadav, Advocate
Section 132Section 143(3)Section 147Section 37Section 37(1)Section 69A

…t 320 ITR 17 (St) dismissed the SLP filed by revenue which is reported at dismissed the SLP filed by revenue which is reported at 320 ITR 17 (St) 320 ITR 17 (St) 320 ITR 17 (St) (SC). (SC). (SC). (SC). 7.3 In the case of CIT v BHOLANATH POLYFAB (P) LTD (2013) 355 ITR 290 CIT v BHOLANATH POLYFAB (P) LTD (2013) 355 ITR 290 CIT v BHOLANATH POLYFAB (P) LTD (2013) 355 ITR 290 CIT v BHOLANATH POLYFAB (P) LTD (2013) 355 ITR 290 (Guj) (Guj) disallowance of purchases was made holding them to be bogus. (Guj) (Guj) The Hon’ble ITAT deleted the addition. The Hon’ble High Court uphold the order of ITAT deleting the addition m…

DEPUTY COMMISSIONER OF INCOME TAX, DELHI vs. M/S VESTIGE MARKETING PRIVATE LIMITED, DELHI

ITA 7840/DEL/2025[2020-21]Status: DisposedITAT Delhi20 Mar 2026AY 2020-21

Bench: Shri Before Shri Satbeer Singh Godarabefore Shri Before Shri Satbeer Singh Godarasatbeer Singh Godara & Satbeer Singh Godara & And & Shri Naveen Chandra Shri Naveen Chandra, , , Shri Naveen Chandra Shri Naveen Chandra

For Appellant: Shri Amit Goel and Shri Pranav Yadav, Advocate
Section 132Section 143(3)Section 147Section 37Section 37(1)Section 69A

…t 320 ITR 17 (St) dismissed the SLP filed by revenue which is reported at dismissed the SLP filed by revenue which is reported at 320 ITR 17 (St) 320 ITR 17 (St) 320 ITR 17 (St) (SC). (SC). (SC). (SC). 7.3 In the case of CIT v BHOLANATH POLYFAB (P) LTD (2013) 355 ITR 290 CIT v BHOLANATH POLYFAB (P) LTD (2013) 355 ITR 290 CIT v BHOLANATH POLYFAB (P) LTD (2013) 355 ITR 290 CIT v BHOLANATH POLYFAB (P) LTD (2013) 355 ITR 290 (Guj) (Guj) disallowance of purchases was made holding them to be bogus. (Guj) (Guj) The Hon’ble ITAT deleted the addition. The Hon’ble High Court uphold the order of ITAT deleting the addition m…

DEPUTY COMMISSIONER OF INCOME TAX, DELHI vs. M/S VESTIGE MARKETING PRIVATE LIMITED, DELHI

ITA 7838/DEL/2025[2018-19]Status: DisposedITAT Delhi20 Mar 2026AY 2018-19

Bench: Shri Satbeer Singh Godara & Shri Naveen Chandra

For Appellant: Shri Amit Goel andFor Respondent: Ms. Monika Singh, CIT-DR
Section 132Section 133(6)Section 143(3)Section 147Section 37Section 37(1)Section 69A

…gainst the order of Hon'ble High Court the department filed SLP before the Hon'ble Supreme Court. The Hon'ble Supreme Court dismissed the SLP filed by revenue which is reported at 320 ITR 17 (St) (SC). 7.3 In the case of CIT v BHOLANATH POLYFAB (P) LTD (2013) 355 ITR 290 (Guj) disallowance of purchases was made holding them to be bogus. The Hon'ble ITAT deleted the addition. The Hon'ble High Court uphold the order of ITAT deleting the addition made holding that since the impugned purchases have been sold and sales having been accepted, there was no rationale for disallowing the purchases. 7.4 In the case of NIKUN…

VESTIGE MARKETING PVT LTD,DELHI vs. DCIT CENTRAL CIRCLE -05 , DELHI

ITA 5521/DEL/2025[2024-25]Status: DisposedITAT Delhi20 Mar 2026AY 2024-25

Bench: Shri Before Shri Satbeer Singh Godarabefore Shri Before Shri Satbeer Singh Godarasatbeer Singh Godara & Satbeer Singh Godara & And & Shri Naveen Chandra Shri Naveen Chandra, , , Shri Naveen Chandra Shri Naveen Chandra

For Appellant: Shri Amit Goel and Shri Pranav Yadav, Advocate
Section 132Section 143(3)Section 147Section 37Section 37(1)Section 69A

…t 320 ITR 17 (St) dismissed the SLP filed by revenue which is reported at dismissed the SLP filed by revenue which is reported at 320 ITR 17 (St) 320 ITR 17 (St) 320 ITR 17 (St) (SC). (SC). (SC). (SC). 7.3 In the case of CIT v BHOLANATH POLYFAB (P) LTD (2013) 355 ITR 290 CIT v BHOLANATH POLYFAB (P) LTD (2013) 355 ITR 290 CIT v BHOLANATH POLYFAB (P) LTD (2013) 355 ITR 290 CIT v BHOLANATH POLYFAB (P) LTD (2013) 355 ITR 290 (Guj) (Guj) disallowance of purchases was made holding them to be bogus. (Guj) (Guj) The Hon’ble ITAT deleted the addition. The Hon’ble High Court uphold the order of ITAT deleting the addition m…

VESTIGE MARKETING PVT LTD,DELHI vs. DCIT, CENTRAL CIRCLE-05, DELHI

ITA 5520/DEL/2025[2023-24]Status: DisposedITAT Delhi20 Mar 2026AY 2023-24

Bench: Shri Satbeer Singh Godara & Shri Naveen Chandra

Section 132Section 133(6)Section 143(3)Section 147Section 37Section 37(1)Section 69A

…gainst the order of Hon'ble High Court the department filed SLP before the Hon'ble Supreme Court. The Hon'ble Supreme Court dismissed the SLP filed by revenue which is reported at 320 ITR 17 (St) (SC). 7.3 In the case of CIT v BHOLANATH POLYFAB (P) LTD (2013) 355 ITR 290 (Guj) disallowance of purchases was made holding them to be bogus. The Hon'ble ITAT deleted the addition. The Hon'ble High Court uphold the order of ITAT deleting the addition made holding that since the impugned purchases have been sold and sales having been accepted, there was no rationale for disallowing the purchases. 7.4 In the case of NIKUN…

H K ISPAT PVT. LTD.,PANCHMAHAL vs. THE DY.CIT, CENTRAL CIRCLE-2, VADODARA

In the result, all the appeals filed by the Revenue for AYs 2014–15 to 2021–

ITA 1392/AHD/2025[2021-22]Status: DisposedITAT Ahmedabad18 Mar 2026AY 2021-22

Bench: Dr. B.R.R. Kumar, Vice-Ms. Suchitra R. Kamblesn

Section 250Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, AHMEDABAD BEFORE DR. B.R.R. KUMAR, VICE-PRESIDENT MS. SUCHITRA R. KAMBLE, JUDICIAL MEMBER SN ITA/IT(SS)A No. AY Appellant Respondent 1 IT(SS)A No. 2015-16 ACIT, HK Ispat Pvt. Ltd., 73/Ahd/2025 Central Circle-2, R.S. 380, Vejalpur Road, Vadodara Panchmahal, Godhra-389001 [PAN : AACCH 0966 K] 2 IT(SS)A No. 2016-17 ACIT, HK Ispat Pvt. Ltd., 74/Ahd/2025 Central Circle-2, Panchmahal, Godhra Vadodara [PAN : AACCH 0966 K] 3 IT(SS)A No. 2017-18 ACIT, HK Ispat Pvt. Ltd., 75/Ahd/2025 Central Circle-2, Panchmahal, Godhra Vadodara [PAN : AACCH 0966 K] 4 IT(SS)A No. 2018-19 ACI…

ACIT, CENTRAL CIRCLE-2, VADODARA, VADODARA vs. HK ISPAT PVT LTD, GODHRA

In the result, all the appeals filed by the Revenue for AYs 2014–15 to 2021–

ITA 1278/AHD/2025[2021-22]Status: DisposedITAT Ahmedabad18 Mar 2026AY 2021-22

Bench: Dr. B.R.R. Kumar, Vice-Ms. Suchitra R. Kamblesn

Section 250Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, AHMEDABAD BEFORE DR. B.R.R. KUMAR, VICE-PRESIDENT MS. SUCHITRA R. KAMBLE, JUDICIAL MEMBER SN ITA/IT(SS)A No. AY Appellant Respondent 1 IT(SS)A No. 2015-16 ACIT, HK Ispat Pvt. Ltd., 73/Ahd/2025 Central Circle-2, R.S. 380, Vejalpur Road, Vadodara Panchmahal, Godhra-389001 [PAN : AACCH 0966 K] 2 IT(SS)A No. 2016-17 ACIT, HK Ispat Pvt. Ltd., 74/Ahd/2025 Central Circle-2, Panchmahal, Godhra Vadodara [PAN : AACCH 0966 K] 3 IT(SS)A No. 2017-18 ACIT, HK Ispat Pvt. Ltd., 75/Ahd/2025 Central Circle-2, Panchmahal, Godhra Vadodara [PAN : AACCH 0966 K] 4 IT(SS)A No. 2018-19 ACI…

ACIT, CENTRAL CIRCLE-2, VADODARA, VADODARA vs. HK ISPAT PVT LTD, GODHRA

In the result, all the appeals filed by the Revenue for AYs 2014–15 to 2021–

ITA 1277/AHD/2025[2014-15]Status: DisposedITAT Ahmedabad18 Mar 2026AY 2014-15

Bench: Dr. B.R.R. Kumar, Vice-Ms. Suchitra R. Kamblesn

Section 250Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, AHMEDABAD BEFORE DR. B.R.R. KUMAR, VICE-PRESIDENT MS. SUCHITRA R. KAMBLE, JUDICIAL MEMBER SN ITA/IT(SS)A No. AY Appellant Respondent 1 IT(SS)A No. 2015-16 ACIT, HK Ispat Pvt. Ltd., 73/Ahd/2025 Central Circle-2, R.S. 380, Vejalpur Road, Vadodara Panchmahal, Godhra-389001 [PAN : AACCH 0966 K] 2 IT(SS)A No. 2016-17 ACIT, HK Ispat Pvt. Ltd., 74/Ahd/2025 Central Circle-2, Panchmahal, Godhra Vadodara [PAN : AACCH 0966 K] 3 IT(SS)A No. 2017-18 ACIT, HK Ispat Pvt. Ltd., 75/Ahd/2025 Central Circle-2, Panchmahal, Godhra Vadodara [PAN : AACCH 0966 K] 4 IT(SS)A No. 2018-19 ACI…

DEPUTY COMMISSIONER OF INCOME TAX, DELHI vs. MALHOTRA CABLES PVT LTD, DELHI

In the result, all the appeals of the assessee as well as the revenue are partly allowed

ITA 1324/DEL/2025[2023-24]Status: DisposedITAT Delhi11 Mar 2026AY 2023-24

Bench: Shri Challa Nagendra Prasad & Shri M. Balaganesh

For Appellant: Shri Gaurav Jain, AdvFor Respondent: Smt Kranti, CIT (DR)
Section 143(3)Section 148Section 149(1)(b)

…emned by the Learned CIT(A) and gross profit percentage was reduced by Learned CIT(A) to 12.5% based on the decision of Hon’ble Gujarat High Court in the case of CIT vs Simit P Sheth reported in 356 ITR 451 (Guj) and CIT vs Bholanath Polyfab P Ltd reported in 355 ITR 290 (Guj), among other decisions. 11. We find that the assessee had in the revised computation of income for various assessment years had further claimed deduction on account of business promotion expenses of Rs 5,84,67,950 and other business related expenses of Rs 1,63,97,796. The submission of the assessee is that the said business promotion and o…

DEPUTY COMMISSIONER OF INCOME TAX, DELHI vs. MALHOTRA CABLES PVT LTD, DELHI

In the result, all the appeals of the assessee as well as the revenue are partly allowed

ITA 1323/DEL/2025[2022-23]Status: DisposedITAT Delhi11 Mar 2026AY 2022-23

Bench: Shri Challa Nagendra Prasad & Shri M. Balaganesh

For Appellant: Shri Gaurav Jain, AdvFor Respondent: Smt Kranti, CIT (DR)
Section 143(3)Section 148Section 149(1)(b)

…emned by the Learned CIT(A) and gross profit percentage was reduced by Learned CIT(A) to 12.5% based on the decision of Hon’ble Gujarat High Court in the case of CIT vs Simit P Sheth reported in 356 ITR 451 (Guj) and CIT vs Bholanath Polyfab P Ltd reported in 355 ITR 290 (Guj), among other decisions. 11. We find that the assessee had in the revised computation of income for various assessment years had further claimed deduction on account of business promotion expenses of Rs 5,84,67,950 and other business related expenses of Rs 1,63,97,796. The submission of the assessee is that the said business promotion and o…

DEPUTY COMMISSIONER OF INCOME TAX, DELHI vs. MALHOTRA CABLES PVT LTD, DELHI

In the result, all the appeals of the assessee as well as the revenue are partly allowed

ITA 1322/DEL/2025[2021-22]Status: DisposedITAT Delhi11 Mar 2026AY 2021-22

Bench: Shri Challa Nagendra Prasad & Shri M. Balaganesh

For Appellant: Shri Gaurav Jain, AdvFor Respondent: Smt Kranti, CIT (DR)
Section 143(3)Section 148Section 149(1)(b)

…emned by the Learned CIT(A) and gross profit percentage was reduced by Learned CIT(A) to 12.5% based on the decision of Hon’ble Gujarat High Court in the case of CIT vs Simit P Sheth reported in 356 ITR 451 (Guj) and CIT vs Bholanath Polyfab P Ltd reported in 355 ITR 290 (Guj), among other decisions. 11. We find that the assessee had in the revised computation of income for various assessment years had further claimed deduction on account of business promotion expenses of Rs 5,84,67,950 and other business related expenses of Rs 1,63,97,796. The submission of the assessee is that the said business promotion and o…

DEPUTY COMMISSIONER OF INCOME TAX, DELHI vs. MALHOTRA CABLES PVT LTD, DELHI

In the result, all the appeals of the assessee as well as the revenue

ITA 1321/DEL/2025[2020-21]Status: DisposedITAT Delhi11 Mar 2026AY 2020-21

Bench: Shri Challa Nagendra Prasad & Shri M. Balaganesh

For Appellant: Shri Gaurav Jain, AdvFor Respondent: Shri Tarun Chanana, Adv
Section 143(3)Section 148Section 149(1)(b)

…emned by the Learned CIT(A) and gross profit percentage was reduced by Learned CIT(A) to 12.5% based on the decision of Hon'ble Gujarat High Court in the case of CIT vs Simit P Sheth reported in 356 ITR 451 (Guj) and CIT vs Bholanath Polyfab P Ltd reported in 355 ITR 290 (Guj), among other decisions. 11. We find that the assessee had in the revised computation of income for various assessment years had further claimed deduction on account of business promotion expenses of Rs 5,84,67,950 and other business related expenses of Rs 1,63,97,796. The submission of the assessee is that the said business promotion and ot…

DEPUTY COMMISSIONER OF INCOME TAX, DELHI vs. MALHOTRA CABLES PVT LTD, DELHI

In the result, all the appeals of the assessee as well as the revenue are partly allowed

ITA 1320/DEL/2025[2019-20]Status: DisposedITAT Delhi11 Mar 2026AY 2019-20

Bench: Shri Challa Nagendra Prasad & Shri M. Balaganesh

For Appellant: Shri Gaurav Jain, AdvFor Respondent: Smt Kranti, CIT (DR)
Section 143(3)Section 148Section 149(1)(b)

…emned by the Learned CIT(A) and gross profit percentage was reduced by Learned CIT(A) to 12.5% based on the decision of Hon’ble Gujarat High Court in the case of CIT vs Simit P Sheth reported in 356 ITR 451 (Guj) and CIT vs Bholanath Polyfab P Ltd reported in 355 ITR 290 (Guj), among other decisions. 11. We find that the assessee had in the revised computation of income for various assessment years had further claimed deduction on account of business promotion expenses of Rs 5,84,67,950 and other business related expenses of Rs 1,63,97,796. The submission of the assessee is that the said business promotion and o…

DEPUTY COMMISSIONER OF INCOME TAX, DELHI vs. MALHOTRA CABLES PVT LTD, DELHI

In the result, all the appeals of the assessee as well as the revenue are partly allowed

ITA 1319/DEL/2025[2018-19]Status: DisposedITAT Delhi11 Mar 2026AY 2018-19

Bench: Shri Challa Nagendra Prasad & Shri M. Balaganesh

For Appellant: Shri Gaurav Jain, AdvFor Respondent: Smt Kranti, CIT (DR)
Section 143(3)Section 148Section 149(1)(b)

…emned by the Learned CIT(A) and gross profit percentage was reduced by Learned CIT(A) to 12.5% based on the decision of Hon’ble Gujarat High Court in the case of CIT vs Simit P Sheth reported in 356 ITR 451 (Guj) and CIT vs Bholanath Polyfab P Ltd reported in 355 ITR 290 (Guj), among other decisions. 11. We find that the assessee had in the revised computation of income for various assessment years had further claimed deduction on account of business promotion expenses of Rs 5,84,67,950 and other business related expenses of Rs 1,63,97,796. The submission of the assessee is that the said business promotion and o…

DEPUTY COMMISSIONER OF INCOME TAX, DELHI vs. MALHOTRA CABLES PVT LTD, DELHI

In the result, all the appeals of the assessee as well as the revenue are partly allowed

ITA 1318/DEL/2025[2017-18]Status: DisposedITAT Delhi11 Mar 2026AY 2017-18

Bench: Shri Challa Nagendra Prasad & Shri M. Balaganesh

For Appellant: Shri Gaurav Jain, AdvFor Respondent: Smt Kranti, CIT (DR)
Section 143(3)Section 148Section 149(1)(b)

…emned by the Learned CIT(A) and gross profit percentage was reduced by Learned CIT(A) to 12.5% based on the decision of Hon’ble Gujarat High Court in the case of CIT vs Simit P Sheth reported in 356 ITR 451 (Guj) and CIT vs Bholanath Polyfab P Ltd reported in 355 ITR 290 (Guj), among other decisions. 11. We find that the assessee had in the revised computation of income for various assessment years had further claimed deduction on account of business promotion expenses of Rs 5,84,67,950 and other business related expenses of Rs 1,63,97,796. The submission of the assessee is that the said business promotion and o…

DEPUTY COMMISSIONER OF INCOME TAX, DELHI vs. MALHOTRA CABLES PVT LTD, DELHI

In the result, all the appeals of the assessee as well as the revenue are partly allowed

ITA 1317/DEL/2025[2016-17]Status: DisposedITAT Delhi11 Mar 2026AY 2016-17

Bench: Shri Challa Nagendra Prasad & Shri M. Balaganesh

For Appellant: Shri Gaurav Jain, AdvFor Respondent: Smt Kranti, CIT (DR)
Section 143(3)Section 148Section 149(1)(b)

…emned by the Learned CIT(A) and gross profit percentage was reduced by Learned CIT(A) to 12.5% based on the decision of Hon’ble Gujarat High Court in the case of CIT vs Simit P Sheth reported in 356 ITR 451 (Guj) and CIT vs Bholanath Polyfab P Ltd reported in 355 ITR 290 (Guj), among other decisions. 11. We find that the assessee had in the revised computation of income for various assessment years had further claimed deduction on account of business promotion expenses of Rs 5,84,67,950 and other business related expenses of Rs 1,63,97,796. The submission of the assessee is that the said business promotion and o…

MALHOTRA CABLES PRIVATE LIMITED,NEW DELHI vs. DCIT, CENTRA CIRCLE - 7, NEW DELHI

In the result, all the appeals of the assessee as well as the revenue are partly allowed

ITA 1108/DEL/2025[2019-20]Status: DisposedITAT Delhi11 Mar 2026AY 2019-20

Bench: Shri Challa Nagendra Prasad & Shri M. Balaganesh

For Appellant: Shri Gaurav Jain, AdvFor Respondent: Smt Kranti, CIT (DR)
Section 143(3)Section 148Section 149(1)(b)

…emned by the Learned CIT(A) and gross profit percentage was reduced by Learned CIT(A) to 12.5% based on the decision of Hon’ble Gujarat High Court in the case of CIT vs Simit P Sheth reported in 356 ITR 451 (Guj) and CIT vs Bholanath Polyfab P Ltd reported in 355 ITR 290 (Guj), among other decisions. 11. We find that the assessee had in the revised computation of income for various assessment years had further claimed deduction on account of business promotion expenses of Rs 5,84,67,950 and other business related expenses of Rs 1,63,97,796. The submission of the assessee is that the said business promotion and o…

MALHOTRA CABLES PRIVATE LIMITED,NEW DELHI vs. DCIT, CENTRAL CIRCLE -7, NEW DELHI

In the result, all the appeals of the assessee as well as the revenue are partly allowed

ITA 1107/DEL/2025[2020-21]Status: DisposedITAT Delhi11 Mar 2026AY 2020-21

Bench: Shri Challa Nagendra Prasad & Shri M. Balaganesh

For Appellant: Shri Gaurav Jain, AdvFor Respondent: Smt Kranti, CIT (DR)
Section 143(3)Section 148Section 149(1)(b)

…emned by the Learned CIT(A) and gross profit percentage was reduced by Learned CIT(A) to 12.5% based on the decision of Hon’ble Gujarat High Court in the case of CIT vs Simit P Sheth reported in 356 ITR 451 (Guj) and CIT vs Bholanath Polyfab P Ltd reported in 355 ITR 290 (Guj), among other decisions. 11. We find that the assessee had in the revised computation of income for various assessment years had further claimed deduction on account of business promotion expenses of Rs 5,84,67,950 and other business related expenses of Rs 1,63,97,796. The submission of the assessee is that the said business promotion and o…

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