CIT v. Hynoup Food And Oil Ind. Pvt. Ltd.

199 CTR 350High Court2005#23382 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2022 to 2022.

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Issues it is cited on

section 256(1)section 256block periodsection 40a(3)section 40acommissioner (appeals)section 40first appealundisclosed incomesearch and seizuresection 153section 153a

Judgments citing CIT v. Hynoup Food And Oil Ind. Pvt. Ltd.

DCIT, Central Circle-8(2), Mumbai vs. Associate Lumbers Private Limited, Mumbai

Accordingly, appeal filed by the assessee is allowed and appeal filed by the revenue is dismissed

ITA 81/MUM/2018[2013-14]Status: DisposedITAT Mumbai23 Feb 2022AY 2013-14

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Pavan Kumar Gadale, Hon'Ble

For Appellant: Neha ParanjpeFor Respondent: S.N. Kabra
Section 132Section 153A

…ok to impress upon us that there is no actual cost to the assessee. M/s. Associate Lumbers Pvt. Ltd., 11. With regard to Department appeals she relied on findings of the assessing officer and relied on the case CIT v. Hynoup Food And Oil Ind. Pvt. Ltd. (2005) 199 CTR 350 (Gujarat). 12. In rejoinder, Ld AR objected to the submissions made by the Department representative that assessee received huge excess quantity on imports. He submitted that assesse had sold not only the imported quantity but also purchases indigenous quantity and made the cash sales, further he brought to our notice Page No.20 of paper book to…

Associate Lumbers Private Limited, Mumbai vs. ACIT, Central Circle-8(2), Mumbai

Accordingly, appeal filed by the assessee is allowed and appeal filed by the revenue is dismissed

ITA 74/MUM/2018[2013-14]Status: DisposedITAT Mumbai23 Feb 2022AY 2013-14

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Pavan Kumar Gadale, Hon'Ble

For Appellant: Neha ParanjpeFor Respondent: S.N. Kabra
Section 132Section 153A

…ok to impress upon us that there is no actual cost to the assessee. M/s. Associate Lumbers Pvt. Ltd., 11. With regard to Department appeals she relied on findings of the assessing officer and relied on the case CIT v. Hynoup Food And Oil Ind. Pvt. Ltd. (2005) 199 CTR 350 (Gujarat). 12. In rejoinder, Ld AR objected to the submissions made by the Department representative that assessee received huge excess quantity on imports. He submitted that assesse had sold not only the imported quantity but also purchases indigenous quantity and made the cash sales, further he brought to our notice Page No.20 of paper book to…

Associate Lumbers Private Limited, Mumbai vs. ACIT, Central Circle-8(2), Mumbai

Accordingly, appeal filed by the assessee is allowed and appeal filed by the revenue is dismissed

ITA 73/MUM/2018[2012-13]Status: DisposedITAT Mumbai23 Feb 2022AY 2012-13

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Pavan Kumar Gadale, Hon'Ble

For Appellant: Neha ParanjpeFor Respondent: S.N. Kabra
Section 132Section 153A

…ok to impress upon us that there is no actual cost to the assessee. M/s. Associate Lumbers Pvt. Ltd., 11. With regard to Department appeals she relied on findings of the assessing officer and relied on the case CIT v. Hynoup Food And Oil Ind. Pvt. Ltd. (2005) 199 CTR 350 (Gujarat). 12. In rejoinder, Ld AR objected to the submissions made by the Department representative that assessee received huge excess quantity on imports. He submitted that assesse had sold not only the imported quantity but also purchases indigenous quantity and made the cash sales, further he brought to our notice Page No.20 of paper book to…