What is CIT v. Fertilizer Traders authority for?

The peak credit theory, as defined in Sampath Iyengar's Law of Income-tax, can be applied to consider peak credit in bank accounts as unexplained money under Section 69A, especially when withdrawals are in cash.

How many judgments cite CIT v. Fertilizer Traders?

16 judgments on BharatTax cite CIT v. Fertilizer Traders (42 Taxmann.com 476), spanning 2019 to 2025.

Which sections of the Income Tax Act does CIT v. Fertilizer Traders come up under?

It is most often cited in judgments turning on Section 132A(1), Section 153A, Section 68, Section 69C, Section 143(3).

CIT v. Fertilizer Traders (42 Taxmann.com 476)

DCIT(CC)-2(4), Mumbai vs. Aveo Pharmaceuticals Private Limited, Mumbai

ITA 3009/MUM/2024[2020-21]Status: DisposedITAT Mumbai26 Mar 2025AY 2020-21

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal ()

For Appellant: None

Section 68Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND MS. KAVITHA RAJAGOPAL (JUDICIAL MEMBER) ITA Nos. 3009 & 3008/MUM/2024 Assessment Years: 2020-21 & 2021-22 DCIT(CC)-2(4), Aveo Pharmaceuticals Pvt. Ltd., 802, 8th floor, Pratishtha Office No. 01, Gorai Ruby CHSL Plot Vs. Bhavan, No. 51, RDPI Gorai 2, Borivali West, Mumbai-400020. Mumbai-400091. PAN NO. AANCA 2009 B Appellant Respondent CO No. 242 & 243/Mum/2024 (Arising out of ITA Nos. 3009 & 3008/MUM/2024) Assessment Years: 2020-21 & 2021-22 Aveo Pharmaceuticals Pvt. Ltd., DCIT(CC)-2(4), Office No.…

DCIT(CC)-2(4), Mumbai. vs. Aveo Pharmaceuticals Private Limited, Mumbai

ITA 3008/MUM/2024[2021-22]Status: DisposedITAT Mumbai26 Mar 2025AY 2021-22

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal ()

For Appellant: None

Section 68Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND MS. KAVITHA RAJAGOPAL (JUDICIAL MEMBER) ITA Nos. 3009 & 3008/MUM/2024 Assessment Years: 2020-21 & 2021-22 DCIT(CC)-2(4), Aveo Pharmaceuticals Pvt. Ltd., 802, 8th floor, Pratishtha Office No. 01, Gorai Ruby CHSL Plot Vs. Bhavan, No. 51, RDPI Gorai 2, Borivali West, Mumbai-400020. Mumbai-400091. PAN NO. AANCA 2009 B Appellant Respondent CO No. 242 & 243/Mum/2024 (Arising out of ITA Nos. 3009 & 3008/MUM/2024) Assessment Years: 2020-21 & 2021-22 Aveo Pharmaceuticals Pvt. Ltd., DCIT(CC)-2(4), Office No.…

Fakroddin Dawal Patel, Latur vs. Income Tax Officer, Latur

In the result both appeals allowed for statistical purpose

ITA 1476/PUN/2024[2016-17]Status: DisposedITAT Pune18 Oct 2024AY 2016-17

Bench: Shri Satbeer Singh Godara & Dr. Dipak P. Ripoteआयकरअपीलसं. / Ita No.1475/Pun/2024&1476/Pun/2024 धििाारणवषा / Assessment Year: 2015-16& 2016-17 Fakroddin Dawal Patel, 9, D, Income Tax Officer, Latur Market Yard, Latur, Maharashtra-413512 Vs Pan No. Aqapp3436F Appellant/Assessee Respondent/Revenue

Section 69A

…आयकरअपीलीयअधिकरण "A" न्यायपीठपुणेमें। IN THE INCOME TAX APPELLATE TRIBUNAL "A" BENCH, PUNE BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER आयकरअपीलसं. / ITA No.1475/PUN/2024&1476/PUN/2024 धििाारणवषा / Assessment Year: 2015-16& 2016-17 Fakroddin Dawal Patel, 9, D, Income Tax Officer, Latur Market Yard, Latur, Maharashtra-413512 Vs PAN NO. AQAPP3436F Appellant/Assessee Respondent/Revenue Assessee by None Revenue by Shri Ramnath P Murkunde, IRS, Departmental Representative. Date of hearing 09/10/2024 Dateof Pronouncement 18/10/2024 आदेश / ORDER PER DR. DIPAK P. RIPOTE…

Fakroddin Dawal Patel, Latur vs. Income Tax Officer, Latur

In the result both appeals allowed for statistical purpose

ITA 1475/PUN/2024[2015-16]Status: DisposedITAT Pune18 Oct 2024AY 2015-16

Bench: Shri Satbeer Singh Godara & Dr. Dipak P. Ripoteआयकरअपीलसं. / Ita No.1475/Pun/2024&1476/Pun/2024 धििाारणवषा / Assessment Year: 2015-16& 2016-17 Fakroddin Dawal Patel, 9, D, Income Tax Officer, Latur Market Yard, Latur, Maharashtra-413512 Vs Pan No. Aqapp3436F Appellant/Assessee Respondent/Revenue

Section 69A

…आयकरअपीलीयअधिकरण "A" न्यायपीठपुणेमें। IN THE INCOME TAX APPELLATE TRIBUNAL "A" BENCH, PUNE BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER आयकरअपीलसं. / ITA No.1475/PUN/2024&1476/PUN/2024 धििाारणवषा / Assessment Year: 2015-16& 2016-17 Fakroddin Dawal Patel, 9, D, Income Tax Officer, Latur Market Yard, Latur, Maharashtra-413512 Vs PAN NO. AQAPP3436F Appellant/Assessee Respondent/Revenue Assessee by None Revenue by Shri Ramnath P Murkunde, IRS, Departmental Representative. Date of hearing 09/10/2024 Dateof Pronouncement 18/10/2024 आदेश / ORDER PER DR. DIPAK P. RIPOTE…

DCIT Central Circle-2(1), Mumbai vs. Shri Jugraj Jain, Mumbai

In the result, the appeal filed by the revenue is dismissed

ITA 272/MUM/2023[2019-20]Status: DisposedITAT Mumbai18 Apr 2023AY 2019-20

Bench: Shri B.R. Baskaran (Am) & Shri Pavan Kumar Gadale (Jm)

Section 132Section 132(4)Section 153ASection 28Section 69

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI ‘F’ BENCH, MUMBAI. Before Shri B.R. Baskaran (AM) & Shri Pavan Kumar Gadale (JM) I.T.A. No. 272/Mum/2023 (A.Y. 2019-20) Vs. Shri Jugraj Jain DCIT, CC-2(1) Old CGO Building 301/302, Vaastu Park 804, 8th Floor A-Wing, Malad West M.K. Road Mumbai-400 064. Mumbai-400 020. PAN : AEHPJ9145A (Appellant) (Respondent) Assessee by Shri Karan Jain Department by Shri Ankush Kapoor Date of Hearing 28.03.2023 Date of Pronouncement 18.04.2023 O R D E R Per B.R.Baskaran (AM) :- The Revenue has filed this appeal challenging the order passed by the learned CIT(A)-48, Mumbai in g…

Mohd. Murtuza Siddiqui, Allahabad vs. Income Tax Officer, Ward-1(3), Allahabad

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

ITA 155/ALLD/2019[2006-07]Status: DisposedITAT Allahabad23 Mar 2021AY 2006-07

Bench: Shri Vijay Pal Rao

Section 139Section 139(4)Section 142(1)Section 144Section 147Section 148Section 44ASection 69Section 80C

…IN THE INCOME TAX APPELLATE TRIBUNAL ALLAHABAD BENCH ‘SMC’ ALLAHABAD [THROUGH PHYSICAL COURT] BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER I.T.A. No. 155/ALLD/2019 Assessment Year: 2006-07 Mohd. Murtuza Siddiqui, vs. The Income Tax Officer, Lilhat, Phulpur, Ward – 1(3), Allahabad - 212402 Allahabad - 211001 PAN: AXPPS2304F (Appellant) (Respondent) Appellant by Shri T.P. Shukla, Adv. Respondent by Shri A.K. Singh, Sr. D.R. Date of hearing 23/03/2021 Date of pronouncement 25/03/2021 O R D E R This appeal by the assessee is directed against the order dated 18.09.2019 of CIT(A) for the assessment year 2006-07. 2.…

The ITO, Sendhwa vs. Shri Dwarka Prasad Tayal, Sendhwa

In the result appeal of the assessee ITA No

ITA 334/IND/2018[11-12]Status: DisposedITAT Indore13 Oct 2020

Bench: Hon’Ble Kul Bharat & Hon’Ble Manish Boradassessment Year 2011-12

Section 142(1)(ii)Section 143(1)Section 143(2)Section 143(3)Section 80C

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE HON’BLE KUL BHARAT, JUDICIAL MEMBER AND HON’BLE MANISH BORAD, ACCOUNTANT MEMBER Assessment Year 2011-12 Shri Dwarka Prasad Tayal, 4, Jawahar Ganj, Sendhwa (M.P) PAN : AAOPT4070B : Appellant V/s Income Tax Officer Sendhwa (M.P) : Respondent Assessment Year 2011-12 Income Tax Officer Sendhwa (M.P) : Revenue V/s Shri Dwarka Prasad Tayal, 4, Jawahar Ganj, Sendhwa (M.P) PAN : AAOPT4070B : Respondent Revenue by Smt. Ashima Gupta Assessee by Shri S.N. Agrawal, CA Date of Hearing 09.09.2020 Date of Pronounceme…

Shri Dwarka Prasad Tayal, Sendhwa vs. The ITO, Khargon

In the result appeal of the assessee ITA No

ITA 284/IND/2018[2011-12]Status: DisposedITAT Indore13 Oct 2020AY 2011-12

Bench: Hon’Ble Kul Bharat & Hon’Ble Manish Boradassessment Year 2011-12

Section 142(1)(ii)Section 143(1)Section 143(2)Section 143(3)Section 80C

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE HON’BLE KUL BHARAT, JUDICIAL MEMBER AND HON’BLE MANISH BORAD, ACCOUNTANT MEMBER Assessment Year 2011-12 Shri Dwarka Prasad Tayal, 4, Jawahar Ganj, Sendhwa (M.P) PAN : AAOPT4070B : Appellant V/s Income Tax Officer Sendhwa (M.P) : Respondent Assessment Year 2011-12 Income Tax Officer Sendhwa (M.P) : Revenue V/s Shri Dwarka Prasad Tayal, 4, Jawahar Ganj, Sendhwa (M.P) PAN : AAOPT4070B : Respondent Revenue by Smt. Ashima Gupta Assessee by Shri S.N. Agrawal, CA Date of Hearing 09.09.2020 Date of Pronounceme…

ACIT Khandwa, Khandwa vs. M.S, Sitaram Agrawal, Kasrawad

In the result appeal of the revenue stands dismissed

ITA 925/IND/2018[2014-15]Status: DisposedITAT Indore20 Aug 2020AY 2014-15

Bench: Shri Kul Bharat & Shri Manish Boradassessment Years: 2014-15 Assistant Commissioner Of M/S. Sitaram Agrawal, Income Tax, Vs. Prop. M/S Smo Khandwa Industries, Indore Road, Kasrawad, Dist. Khargone (M.P) (Revenue ) (Appellant) Pan No.Aazpa9277E Appellant By S/Shri S.N. Agrawal & Pankaj Mourya, Ars Revenue By Shri R.P. Mourya, Sr. Dr Date Of Hearing 29.07.2020 Date Of Pronouncement 20.08.2020 O R D E R

Section 143(2)Section 143(3)Section 145(3)

…ions:- (i) Hon’ble ITAT Jodhpur Bench in the case of ACIT V/s Kashmir Trading company reported in 2012) 20 taxmann.com 337 (Jodhpur) 8 Sitaram Agrawal (ii) Hon’ble Allahabad High Court in the case of CIT Central) Vs Fertilizer Traders reported in (2015) 42 Taxmann.com 476 (Allahabad) (iii) Hon’ble Gujarat High Court in the case of CIT Vs Tirupati Construction Co. Reported in (2015) 55 taxmann.com 308 ( Gujarat). 10. We have heard rival contentions and perused the records placed before us. Through Ground No.1 Revenue is aggrieved with the finding of Ld. CIT(A) deleting the addition for peak credit of R…