CIT v. G.K. Contractor

19 DTR 305High Court2009#2853 most cited

What is CIT v. G.K. Contractor authority for?

When the Assessing Officer estimates a higher profit rate on contract receipts after rejecting books of account under section 145(3), no separate addition can be made for unexplained cash credits under section 68 of the Act.

41

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2025.

Also referred to as

CIT v. G.K. Contractor · 19 DTR 305 · Section 68 · Section 145(3) · rejection of books of account · estimated profit · unexplained cash credit · no separate addition · double addition · contract receipts

Sections most often in play

Section 68Section 145(3)Section 250Section 144Section 115BBESection 143(3)Section 153ASection 153D

Issues it is cited on

section 155bbesection 2(9)section 66onus of proofsection 155rejection of books of accountsection 145(3)addition under section 68survey under section 133ashare capital and share premiumsection 269sssection 145

Judgments citing CIT v. G.K. Contractor

SHRI HARSH KUMAR THAPAR,MEERUT vs. ITO, MEERUT

In the result, the appeal of the assessee is partly allowed

ITA 2751/DEL/2015[2010-11]Status: DisposedITAT Delhi23 Dec 2025AY 2010-11

Bench: Shri S. Rifaur Rahman & Shri Vimal Kumarassessment Year : 2010-11 Shri Harsh Kumar Thapar, Vs. Ito, A-92, Ganga Sagar Colony, Ward-1(3), Ganga Nagar, Meerut. Mawana Road, Meerut. Pan: Abmpt3630N (Appellant) (Respondent) Assessee By : Shri S.K. Gupta, Ca Revenue By : Shri Om Parkash, Sr. Dr Date Of Hearing : 28.10.2025 Date Of Pronouncement : 23.12.2025

For Appellant: Shri S.K. Gupta, CAFor Respondent: Shri Om Parkash, Sr. DR
Section 142(1)Section 143(2)Section 143(3)Section 250Section 68Section 6ASection 80C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES : C : NEW DELHI BEFORE SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SHRI VIMAL KUMAR, JUDICIAL MEMBER Assessment Year : 2010-11 Shri Harsh Kumar Thapar, Vs. ITO, A-92, Ganga Sagar Colony, Ward-1(3), Ganga Nagar, Meerut. Mawana Road, Meerut. PAN: ABMPT3630N (Appellant) (Respondent) Assessee by : Shri S.K. Gupta, CA Revenue by : Shri Om Parkash, Sr. DR Date of Hearing : 28.10.2025 Date of Pronouncement : 23.12.2025 ORDER PER VIMAL KUMAR, JM: The appeal filed by the assessee is against the order dated 30.03.2015 of the ld. Commissioner of Income-tax (Appeals), Me…

SANJAY KUMAR KARNANI,JAIPUR vs. ACIT, CENTRAL CIRCLE-3, JAIPUR, JAIPUR

In the result, all appeals of the assessee are disposed off in terms of

ITA 673/JPR/2025[2016-17]Status: DisposedITAT Jaipur15 Oct 2025AY 2016-17

Bench: AO on 12-04-2021 18. Reply filed before AO on 15-07-2021 19. Additional Written Submissions filed before CIT(A) for AY 2014-15 on 11-11-2024 20. Written Submissions filed before CIT(A) for AY 2014-15 21. Written Submissions filed before CIT(A) for AY 2015-16 on 10-10-2024 22. Written Submissions filed before CIT(A) for AY 2016-17 on 10-10-2024 23. Written Submissions filed before CIT(A) for AY 2017-18 on 15-10-2024 24. Written Submissions filed before CIT(A) for AY 2018-19 on 15-10-2024 25.

For Appellant: Shri Deepak Sharma, AdvFor Respondent: Mrs. Alka Gautam, CIT
Section 153ASection 250Section 68

…ide order dated 21.07.2023 87-109 6. Delhi ITAT in Deepak Mittal Vs ACIT, Circle-60(1) Delhi in ITA No. 4709/Del/2017 vide order dated 23.03.2018 7. Punjab and Haryana High Court in CIT Vs Dulia Ram 110-113 (2024) 223 Taxmann 24 8. CIT Vs GK Contractor (2009) 19 DTR 305 (Raj HC) 114-116 India Rice Mills Vs (1996) 218 ITR 508 (Allah. HC) 117-119 9. 120-143 28. Delhi ITAT in ITO Vs Zexus Air Services P Ltd in ITA No. 2608/De1/2018 vide order dated 23.04.2021 144-149 29. Malpani House of Stones Vs CIT (2017) 395 ITR 385 . (Raj HC) • 12. CIT Vs Metachem Industries (2000) 245 ITR 160 (MP) 150-153 Shri Ambika Garment…

SANJAY KUMAR KARNANI,JAIPUR vs. ACIT, CENTRAL CIRCLE-3, JAIPUR, JAIPUR

In the result, all appeals of the assessee are disposed off in terms of

ITA 672/JPR/2025[2015-16]Status: DisposedITAT Jaipur15 Oct 2025AY 2015-16

Bench: DR. S. SEETHALAKSHMI (Judicial Member)

For Appellant: Shri Deepak Sharma, AdvFor Respondent: Mrs. Alka Gautam, CIT
Section 153ASection 250Section 68

…ide order dated 21.07.2023 87-109 6. Delhi ITAT in Deepak Mittal Vs ACIT, Circle-60(1) Delhi in ITA No. 4709/Del/2017 vide order dated 23.03.2018 7. Punjab and Haryana High Court in CIT Vs Dulia Ram 110-113 (2024) 223 Taxmann 24 8. CIT Vs GK Contractor (2009) 19 DTR 305 (Raj HC) 114-116 India Rice Mills Vs (1996) 218 ITR 508 (Allah. HC) 117-119 9. 120-143 28. Delhi ITAT in ITO Vs Zexus Air Services P Ltd in ITA No. 2608/De1/2018 vide order dated 23.04.2021 144-149 29. Malpani House of Stones Vs CIT (2017) 395 ITR 385 . (Raj HC) • 12. CIT Vs Metachem Industries (2000) 245 ITR 160 (MP) 150-153 Shri Ambika Garment…

SHRI AMBICA GARMENTS, JODHPUR,JODHPUR vs. ACIT, CENTRAL CIRCLE-3, JAIPUR, JAIPUR

In the result, all appeals of the assessee are disposed off in terms of

ITA 61/JPR/2025[2019-20]Status: DisposedITAT Jaipur15 Oct 2025AY 2019-20

Bench: DR. S. SEETHALAKSHMI (Judicial Member)

For Appellant: Shri Deepak Sharma, AdvFor Respondent: Mrs. Alka Gautam, CIT
Section 153ASection 250Section 68

…ide order dated 21.07.2023 87-109 6. Delhi ITAT in Deepak Mittal Vs ACIT, Circle-60(1) Delhi in ITA No. 4709/Del/2017 vide order dated 23.03.2018 7. Punjab and Haryana High Court in CIT Vs Dulia Ram 110-113 (2024) 223 Taxmann 24 8. CIT Vs GK Contractor (2009) 19 DTR 305 (Raj HC) 114-116 India Rice Mills Vs (1996) 218 ITR 508 (Allah. HC) 117-119 9. 120-143 28. Delhi ITAT in ITO Vs Zexus Air Services P Ltd in ITA No. 2608/De1/2018 vide order dated 23.04.2021 144-149 29. Malpani House of Stones Vs CIT (2017) 395 ITR 385 . (Raj HC) • 12. CIT Vs Metachem Industries (2000) 245 ITR 160 (MP) 150-153 Shri Ambika Garment…

SHRI AMBICA GARMENTS, JODHPUR,JODHPUR vs. ACIT, CENTAL CIRCLE-3, JAIPUR, JODHPUR

In the result, all appeals of the assessee are disposed off in terms of

ITA 59/JPR/2025[2017-18]Status: DisposedITAT Jaipur15 Oct 2025AY 2017-18
For Appellant: Shri Deepak Sharma, AdvFor Respondent: Mrs. Alka Gautam, CIT
Section 153ASection 250Section 68

…ide order dated 21.07.2023 87-109 6. Delhi ITAT in Deepak Mittal Vs ACIT, Circle-60(1) Delhi in ITA No. 4709/Del/2017 vide order dated 23.03.2018 7. Punjab and Haryana High Court in CIT Vs Dulia Ram 110-113 (2024) 223 Taxmann 24 8. CIT Vs GK Contractor (2009) 19 DTR 305 (Raj HC) 114-116 India Rice Mills Vs (1996) 218 ITR 508 (Allah. HC) 117-119 9. 120-143 28. Delhi ITAT in ITO Vs Zexus Air Services P Ltd in ITA No. 2608/De1/2018 vide order dated 23.04.2021 144-149 29. Malpani House of Stones Vs CIT (2017) 395 ITR 385 . (Raj HC) • 12. CIT Vs Metachem Industries (2000) 245 ITR 160 (MP) 150-153 Shri Ambika Garment…

SHRI AMBICA GARMENTS, JODHPUR,JODHPUR vs. ACIT, CENTAL CIRCLE-3, JAIPUR, JAIPUR

In the result, all appeals of the assessee are disposed off in terms of

ITA 57/JPR/2025[2015-16]Status: DisposedITAT Jaipur15 Oct 2025AY 2015-16
For Appellant: Shri Deepak Sharma, AdvFor Respondent: Mrs. Alka Gautam, CIT
Section 153ASection 250Section 68

…ide order dated 21.07.2023 87-109 6. Delhi ITAT in Deepak Mittal Vs ACIT, Circle-60(1) Delhi in ITA No. 4709/Del/2017 vide order dated 23.03.2018 7. Punjab and Haryana High Court in CIT Vs Dulia Ram 110-113 (2024) 223 Taxmann 24 8. CIT Vs GK Contractor (2009) 19 DTR 305 (Raj HC) 114-116 India Rice Mills Vs (1996) 218 ITR 508 (Allah. HC) 117-119 9. 120-143 28. Delhi ITAT in ITO Vs Zexus Air Services P Ltd in ITA No. 2608/De1/2018 vide order dated 23.04.2021 144-149 29. Malpani House of Stones Vs CIT (2017) 395 ITR 385 . (Raj HC) • 12. CIT Vs Metachem Industries (2000) 245 ITR 160 (MP) 150-153 Shri Ambika Garment…

SHRI AMBICA GARMENTS,JODHPUR vs. ACIT, CENTAL CIRCLE-3, JAIPUR

ITA 56/JPR/2025[2014-15]Status: DisposedITAT Jaipur15 Oct 2025AY 2014-15
For Appellant: Shri Deepak Sharma, AdvFor Respondent: Mrs. Alka Gautam, CIT
Section 153ASection 250Section 68

…आयकर अपीलीय अधिकरण, जयपुर न्यायाधिकरण, जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR डा० एस. सीथाललक्ष्मी, न्यायिक सदस्य एवं श्री राठौड कमलेश जयन्तभाई, लेखा सदस्य के समक्ष BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, आयकर अपील सं./ITA Nos. 56 to 61/JP/2025 निर्धारण वर्ष /Assessment Years : 2014-15 to 2019-20 Shri Ambika Garments 01, Behind Janta Sweets Home, Nai Sarak, Jodhpur बनामे Vs. ACIT, Central Circle-02, Jaipur स्थायी लेखा सं./जी.आई.आर. सं./PAN/GIR No.: AATFS6984Q अपीलार्थी/Appellant प्रत्यर्थी /Respondent आयकर अपील सं./ITA Nos. 671 to 676/JP/2025 निर्धारण वर्ष…

SAADNAKARI HAZARATHAIAH,HYDERABAD vs. ITO., WARD-1, PRODDATUR

In the result the appeal of the assessee is allowed

ITA 660/HYD/2025[2010-11]Status: DisposedITAT Hyderabad10 Oct 2025AY 2010-11

Bench: Shri Inturi Rama Raoआ.अपी.सं /Ita No.660/Hyd/2025 (निर्धारण वर्ा/Assessment Year:2010-11) Shri Sadnakari Hazarathaiah, Income Tax Officer, Vs. Hyderabad. Ward-1, Pan: Adfph7103R Proddatur. (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee By: Shri C. Maheshwar Reddy, C.A. रधजस् व द्वधरध/Revenue By: Shri Kumar Aditya, Dr सुिवधई की तधरीख/Date Of Hearing: 08/10/2025 घोर्णध की तधरीख/Pronouncement: 10/10/2025 आदेश/Order Per Inturi Rama Rao : This Appeal Filed By The Assessee Is Directed Against The Order Of The National Faceless Appeal Centre, Delhi [Cit(A)] Dated 29.11.2023

For Appellant: Shri C. Maheshwar Reddy, C.AFor Respondent: Shri Kumar Aditya, DR
Section 145Section 147Section 250Section 68

…lowing judgements : i) Malpani House of Stone Vs. CIT 3395 ITR 386 (Raj) ii) CIT Vs. Gian Chand Lakshmi Contractors 316 ITR 127 (P&H) iii) CIT Vs. Aggarwal Engg Co. 302 ITR 246 (P&H) iv) CIR Vs. Banwarilal Banshidhar 229 ITR 229 (All) v) CIT Vs. GK Contractor 19 DTR 305 (Raj) and vi) ACIT Vs. S. Moorthy in ITA No.3091/Chny/2019 (ITAT, Chennai). 5. The Ld. DR, on the other hand, vehemently opposed the contention of learned counsel for the assessee. He further submitted that the Assessing Officer can still make addition to the ITA No.660/Hyd/2025 4 estimated income and supported the orders of authorities below. 6…

VENKATA SUBBA REDDY KARNATI,HYDERABAD vs. ITO., WARD-1, PRODDATUR

In the result the appeal of the assessee is allowed

ITA 637/HYD/2025[2010-11]Status: DisposedITAT Hyderabad10 Oct 2025AY 2010-11

Bench: Shri Inturi Rama Raoआ.अपी.सं /Ita No.637/Hyd/2025 (निर्धारण वर्ा/Assessment Year:2010-11) Shri Venkata Subba Reddy Income Tax Officer, Vs. Karnati, Ward-1, Hyderabad. Proddatur. Pan:Ahjpv4271E (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee By: Shri C. Maheshwar Reddy, C.A. रधजस् व द्वधरध/Revenue By: Shri Kumar Aditya, Dr सुिवधई की तधरीख/Date Of Hearing: 08/10/2025 घोर्णध की तधरीख/Pronouncement: 10/10/2025 आदेश/Order Per Inturi Rama Rao : This Appeal Filed By The Assessee Is Directed Against The Order Of The National Faceless Appeal Centre, Delhi [Cit(A)] Dated 07.09.2023

For Appellant: Shri C. Maheshwar Reddy, C.AFor Respondent: Shri Kumar Aditya, DR
Section 145Section 147Section 250Section 68

…lowing judgements : i) Malpani House of Stone Vs. CIT 3395 ITR 386 (Raj) ii) CIT Vs. Gian Chand Lakshmi Contractors 316 ITR 127 (P&H) iii) CIT Vs. Aggarwal Engg Co. 302 ITR 246 (P&H) iv) CIR Vs. Banwarilal Banshidhar 229 ITR 229 (All) v) CIT Vs. GK Contractor 19 DTR 305 (Raj) and vi) ACIT Vs. S. Moorthy in ITA No.3091/Chny/2019 (ITAT, Chennai). ITA No.637/Hyd/2025 4 5. The Ld. DR, on the other hand, vehemently opposed the contention of learned counsel for the assessee. He further submitted that the Assessing Officer can still make addition to the estimated income and supported the orders of authorities below. 6…

AARE VENKATA RAMANAIAH,HYDERABAD vs. ITO., WARD-1, PRODDATUR

In the result the appeal of the assessee is allowed

ITA 633/HYD/2025[2010-11]Status: DisposedITAT Hyderabad10 Oct 2025AY 2010-11

Bench: Shri Inturi Rama Raoआ.अपी.सं /Ita No.633/Hyd/2025 (निर्धारण वर्ा/Assessment Year:2010-11) Shri Aare Venkata Ramanaiah, Income Tax Officer, Vs. Hyderabad. Ward-1, Pan: Aoopr0993M Proddatur. (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee By: Shri C. Maheshwar Reddy, C.A. रधजस् व द्वधरध/Revenue By: Shri Kumar Aditya, Dr सुिवधई की तधरीख/Date Of Hearing: 08/10/2025 घोर्णध की तधरीख/Pronouncement: 10/10/2025 आदेश/Order Per Inturi Rama Rao : This Appeal Filed By The Assessee Is Directed Against The Order Of The National Faceless Appeal Centre, Delhi [Cit(A)] Dated 10.01.2024

For Appellant: Shri C. Maheshwar Reddy, C.AFor Respondent: Shri Kumar Aditya, DR
Section 145Section 147Section 250Section 68

…lowing judgements : i) Malpani House of Stone Vs. CIT 3395 ITR 386 (Raj) ii) CIT Vs. Gian Chand Lakshmi Contractors 316 ITR 127 (P&H) iii) CIT Vs. Aggarwal Engg Co. 302 ITR 246 (P&H) iv) CIR Vs. Banwarilal Banshidhar 229 ITR 229 (All) v) CIT Vs. GK Contractor 19 DTR 305 (Raj) and vi) ACIT Vs. S. Moorthy in ITA No.3091/Chny/2019 (ITAT, Chennai). 5. The Ld. DR, on the other hand, vehemently opposed the contention of learned counsel for the assessee. He further submitted that the Assessing Officer can still make addition to the estimated income and supported the orders of authorities below. ITA No.633/Hyd/2025 4 6…

BHAVUK SEHGAL,AJMER FUELS SHRINAGAR ROAD AJMER vs. DCIT CIRCLE -2 AJMER, JAIPUR ROAD AJMER

In the result, the appeal of the assessee is allowed

ITA 1467/JPR/2024[2017-18]Status: DisposedITAT Jaipur26 Feb 2025AY 2017-18

Bench: SHRI SANDEEP GOSAIN (Judicial Member), SHRI GAGAN GOYAL (Accountant Member)

For Appellant: Shri C.M. Agarwal, CAFor Respondent: Shri Manoj Kumar, JCIT-DR
Section 115BSection 145(3)Section 68Section 69A

…ower authorities applied the provision of Section 145(3) and submitted that when the books of account are rejected then the addition u/s 68 of the Act cannot be made, giving the reference of Hon’ble Rajasthan High Court in the case of CIT vs G.K. Contractors, 19 DTR 305. We noticed that this issue raised by the assessee is covered by the order of ITA in ITA No. 995/JP/2013 (A.Y. 2008-09 dated 04-08-2016) in the case of M/s. Elcon Drug & Formulations Ltd. vs ITO wherein the Bench observed as under:- ‘’5.3 We have heard rival contentions and perused the material available on record. We find that the advances are in…

DCIT, JAIPUR vs. AMRAPALI JEWELS PVT. LTD. , JAIPUR

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

ITA 740/JPR/2024[2021]Status: DisposedITAT Jaipur19 Feb 2025

Bench: Him.

For Appellant: Sh. Sanjay Jhanwar, Sr. AdvFor Respondent: Mrs. Alka Gautam, CIT-DR
Section 143(3)Section 145(3)Section 153DSection 251Section 69B

…ating business income. • The judgment is on facts wherein income was offered on estimate basis u/s 44AD (presumptive taxation of income). • Without prejudice, reliance is placed on jurisdictional High Court judgement in case of CIT vs. G. K. Contractor [2009] 19 DTR 305 (Raj.) wherein it was held no separate addition u/s 68 of the Act, if books of accounts are rejected. XII. Case laws relating to Statement recorded during survey relied upon by Ld. DR (Page No. 157-160 of Impugned Order) • W. Bachittar Singh v. Commissioner of Income-tax The case law relied upon by the Ld. CIT(A) is [2010] 328 ITR 400, wherein it…

THE ACIT, CIRCLE-1(1)(1), AHMEDABAD vs. DHANESHBHAI PARSHOTTAMDAS SONI, AHMEDABAD

In the result, the appeal filed by the Revenue is allowed for statistical purpose

ITA 179/AHD/2023[2017-18]Status: DisposedITAT Ahmedabad23 Jan 2025AY 2017-18

Bench: Smt. Annapurna Gupta (Accountant Member), Shri T.R. Senthil Kumar (Judicial Member)

Section 143(3)Section 68

…lant. Once the sources are reflected in the books there is no question of unexplained cash credit as envisaged in section 68 of the Act. The Rajasthan High Court which is the jurisdictional court of the appellant has held in the case of G.K. Contractor (2009) 19 DTR 305 (Raj.) that the AO having estimated the higher profit rate on total contract receipts after rejection of the books of account Invoking the provisions of s. 145(3), no separate additions can be made on account of unexplained cash credit under s. 68 of the Act of 1961. As per discussions above it is held that the Assessing Officer has erred in makin…

VINOD KUMAR GUPTA (D) THROUGH LR'S SMT. MADHU GUPTA, SMT. MADHU GUPTA, SH. ANUJ GUPTA, SH. ASHISH GUPTA,MUMBAI vs. ITO, WARD- 52(5), NEW DELHI

In the result, the appeal of the assessee is partly allowed

ITA 2751/DEL/2019[2010-11]Status: DisposedITAT Delhi17 Jan 2025AY 2010-11

Bench: Shri S. Rifaur Rahman & Shri Vimal Kumarassessment Year : 2010-11 Shri Harsh Kumar Thapar, Vs. Ito, A-92, Ganga Sagar Colony, Ward-1(3), Ganga Nagar, Meerut. Mawana Road, Meerut. Pan: Abmpt3630N (Appellant) (Respondent) Assessee By : Shri S.K. Gupta, Ca Revenue By : Shri Om Parkash, Sr. Dr Date Of Hearing : 28.10.2025 Date Of Pronouncement : 23.12.2025

For Appellant: Shri S.K. Gupta, CAFor Respondent: Shri Om Parkash, Sr. DR
Section 142(1)Section 143(2)Section 143(3)Section 250Section 68Section 6ASection 80C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES : C : NEW DELHI BEFORE SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SHRI VIMAL KUMAR, JUDICIAL MEMBER Assessment Year : 2010-11 Shri Harsh Kumar Thapar, Vs. ITO, A-92, Ganga Sagar Colony, Ward-1(3), Ganga Nagar, Meerut. Mawana Road, Meerut. PAN: ABMPT3630N (Appellant) (Respondent) Assessee by : Shri S.K. Gupta, CA Revenue by : Shri Om Parkash, Sr. DR Date of Hearing : 28.10.2025 Date of Pronouncement : 23.12.2025 ORDER PER VIMAL KUMAR, JM: The appeal filed by the assessee is against the order dated 30.03.2015 of the ld. Commissioner of Income-tax (Appeals), Me…

I.T.O. WARD -1, AMRAVATI vs. SHRI SANJAY NANASAHEB BHARSAKALE, AMRAVATI

In the result, the appeal of the department is rejected

ITA 81/NAG/2018[2011-2012]Status: DisposedITAT Nagpur16 Jul 2024AY 2011-2012

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri Manoj Moriyani, AdvocateFor Respondent: Shri Abhay Y.Marathe, Sr.Dr
Section 131Section 143(1)Section 143(3)Section 148Section 250Section 269TSection 44ASection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH, NAGPUR BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI K.M. ROY, ACCOUNTANT, MEMBER ITA No. 81/Nag./2018 (Assessment Year : 2011-12) Income Tax Officer, ……………. Appellant Ward -1, Amravati v/s Shri Sanjay Nanasaheb Bharsakale 1, Shivaji Nagar, Banosa, ……………. Respondent Daryapur, Dist. Amravati. PAN – AHRPB8625J Assessee by : Shri Manoj Moriyani, Advocate Revenue by : Shri Abhay Y.Marathe, Sr.Dr. Date of Hearing – 09/07/2024 Date of Order – 16/07/2024 O R D E R PER K.M.ROY, A.M. The present appeal has been preferred by the department challenging the impugned…

PAWAN KUMAR GUPTA,NEW DELHI vs. ITO, WARD- 34(4), NEW DELHI

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

ITA 789/DEL/2018[2013-14]Status: DisposedITAT Delhi03 May 2024AY 2013-14

Bench: SHRI S.RIFAUR RAHMAN (Accountant Member), SHRI VIMAL KUMAR (Judicial Member)

Section 136Section 143(1)Section 143(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘F’: NEW DELHI BEFORE, SHRI S.RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SHRI VIMAL KUMAR, JUDICIAL MEMBER ITA No.789/Del/2018, A.Y. 2013-14 ITA No.788/Del/2018, A.Y. 2014-15 Pawan Kumar Gupta ITO, A-116, Ashok Vihar, Ward 34(4) Phase-III, Vs. New Delhi New Delhi PAN: AANPG2625E (Appellant) (Respondent) Assessee by Sh. Suresh Gupta, CA Respondent by Ms. Mayuri, Sr. DR Date of Hearing 22/04/2024 Date of Pronouncement 03/05/2024 ORDER PER S.RIFAUR RAHMAN, AM: This appeal has been filed by the Assessee against the order of Learned Commissioner of Income Tax (Appea…

PAWAN KUMAR GUPTA,NEW DELHI vs. ITO, WARD- 34(4), NEW DELHI

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

ITA 788/DEL/2018[2014-15]Status: DisposedITAT Delhi03 May 2024AY 2014-15

Bench: SHRI S.RIFAUR RAHMAN (Accountant Member), SHRI VIMAL KUMAR (Judicial Member)

Section 136Section 143(1)Section 143(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘F’: NEW DELHI BEFORE, SHRI S.RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SHRI VIMAL KUMAR, JUDICIAL MEMBER ITA No.789/Del/2018, A.Y. 2013-14 ITA No.788/Del/2018, A.Y. 2014-15 Pawan Kumar Gupta ITO, A-116, Ashok Vihar, Ward 34(4) Phase-III, Vs. New Delhi New Delhi PAN: AANPG2625E (Appellant) (Respondent) Assessee by Sh. Suresh Gupta, CA Respondent by Ms. Mayuri, Sr. DR Date of Hearing 22/04/2024 Date of Pronouncement 03/05/2024 ORDER PER S.RIFAUR RAHMAN, AM: This appeal has been filed by the Assessee against the order of Learned Commissioner of Income Tax (Appea…

BALAJI JEWELLERS ,JAIPUR vs. ACIT CC -4, JAIPUR

In the result, the appeal of the assessee is allowed

ITA 433/JPR/2023[2018-19]Status: DisposedITAT Jaipur04 Jan 2024AY 2018-19

Bench: SHRI SANDEEP GOSAIN (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri Shrawan Kumar Gupta, AdvocateFor Respondent: Shri Ajay Malik, CIT
Section 115BSection 132Section 133ASection 139(1)Section 142Section 143(2)Section 143(3)Section 145(3)Section 234ASection 68

…ture and source of such credited sum or offered explanation is not satisfactory in the opinion of the assessing officer then such credited sum may be charged to income tax as income of the assesse of that previous year. In the case of CIT V/s G.K. Contractor 19 DTR 305(Raj.) it has been held that Income—Cash credit—Estimation of profit after rejection of books of account—AO having estimated the profit by applying a higher net profit rate to total contract receipts after rejecting assessee’s books of account by invoking the provisions of s. 145(3), no separate addition can be made on account of cash credit under…

M/S RAJ AUTO WHEELS P .LTD.,AJMER vs. JCIT, RANGE-1, AJMER

In the result, the appeal of the assessee is party allowed

ITA 397/JPR/2015[2011-12]Status: DisposedITAT Jaipur09 Nov 2022AY 2011-12
For Appellant: Shri Mahendra Gargieya, AdvocawteFor Respondent: Shri P.R. Meena, C IT-DR
Section 131Section 145(3)Section 194ASection 40

…ther provisions of the Act but the underline principle is the same. Similar view has been taken in the cases of disallowance made u/s 40A(3) & S. 68 in the cases of : CIT Vs Banwari Lal Banshidhar (1998) 229 ITR 229, 232 (All.), CIT vs. G.K. Contractor (2009) 19 DTR 305 (Raj.), Also refer Maddi Sudarsanam Oil Mills Co. v/s CIT (1959) 37 ITR 369 (AP), ECI Engineering & Construction Co. Ltd in ITA No. 2048/Hyd/2011, Samurai Techno Trading Co. (P) Ltd. v/s CIT (2010) 37 DTR 386 (Ker). 3. The ld. CIT(A) however, rejected such contentions without considering the legal position. He simply held that NBFC is not a banki…

ITO WARD-7(2), JAIPUR, WARD-7(2), JAIPUR vs. M/S. SILVEX & COMPANY G-1/35 TO 37, 47, 48 EPIP, JEWELLERY ZONE, SITAPURA INDUSTRIAL AREA, JAIPUR, JAIPUR

In the result, the appeal of the assessee is allowed and cross appeal of the Revenue is dismissed

ITA 845/JPR/2019[2012-13]Status: DisposedITAT Jaipur28 Oct 2022AY 2012-13
For Appellant: Shri Manish Agarwal(C.A.)For Respondent: Shri P.R. Meena (CIT) a
Section 143(3)Section 145(3)Section 147Section 148Section 250

…ant are rejected and income is estimated by applying GP rate, no further and separate addition should be made out of the expenses claimed u/s 29 to 43 of the Act. In support of our above contention, reliance is placed on : CIT vs Banwari Lal Banshidhar (1997) 19 DTR 305 (Allahbad High Court) wherein it has been held by Hon’ble Court that “…….when the income of the assessee was computed applying the gross profit rate and when no deduction was allowed in regard to the purchases of the assessee, there was no need to look into the provisions of Section 40A(3) and Rule 6DD(j). No disallowance M/s Silvex & Co. (India)…

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CIT v. G.K. Contractor (19 DTR 305) — Cited in 41 Judgments | BharatTax