CIT v. Jagdish H Patel

84 Taxmann.com 259High Court2017#6415 most cited

What is CIT v. Jagdish H Patel authority for?

When purchases are suspected to be bogus, only the profit element embedded in such purchases can be added to the income, not the entire purchase price, especially if adding the full amount results in an improbable gross profit margin.

18

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2017 to 2025.

Also referred to as

Jagdish H Patel · Pr. CIT v. Jagdish H Patel · 84 taxmann.com 259 · bogus purchases · profit element · addition to income · gross profit margin · inadequate enquiry · accommodation entries

Sections most often in play

Section 142(1)Section 143(2)Section 69CSection 115JBSection 133(6)Section 147Section 148Section 148A

Issues it is cited on

section 44afsection 262trade creditorsinadequate enquiryrevision u/s 263non application of mindsection 263(1)lack of enquirymalabar industrialsection 194asection 44asection 40a(3)

Judgments citing CIT v. Jagdish H Patel

ACIT, Ncc-2, Madurai vs. Ganesan Anbuselvam, Thiruthangal

Appeal of the revenue is dismissed

ITA 3181/CHNY/2024[2017-18]Status: DisposedITAT Chennai26 Sept 2025AY 2017-18

Bench: Hon’Ble Shri Manu Kumar Giri & Hon’Ble Shri S. R. Raghunathaआयकर अपील सं./Ita No.3181/Chny/2024 िनधा"रण वष"/Assessment Year: 2017-18

Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 68Section 69C

…आयकर अपीलीय अिधकरण, ‘बी’ "यायपीठ, चे"नई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH: CHENNAI माननीय "ी मनु कुमार िग"र, "ाियक सद" एवं माननीय "ी एस.आर.रघुनाथा ,लेखा सद" के सम" । BEFORE HON’BLE SHRI MANU KUMAR GIRI, JUDICIAL MEMBER AND HON’BLE SHRI S. R. RAGHUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.3181/Chny/2024 िनधा"रण वष"/Assessment Year: 2017-18 v. The Assistant Commissioner of Shri Ganesan Anbuselvam, Income Tax, No.11-FA, Standard Colony, Non-Corporate Circle-2, Thiruthangal, Thiruthangal, Madurai. Tamil Nadu-626 130. [PAN: ADQPA9937R] (अपीलाथ"/Appellant) (""यथ"/Respondent) : Mr.S.Sridhar, Advoca…

Astt. Commissioner of Income Tax, Circle-4, Ludhiana, Aayakar Bhawan vs. Waryam Steel Casting Private Limited, Kanganwal Road

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

ITA 757/CHANDI/2024[2019-20]Status: DisposedITAT Chandigarh14 May 2025AY 2019-20

Bench: SHRI. RAJPAL YADAV (Vice President), SHRI. KRINWANT SAHAY (Accountant Member)

For Appellant: Shri Ashwani Kumar, C.A and Ms. Muskan Garg, C.AFor Respondent: Shri Ved Parkash Kalia, Sr. DR
Section 115JSection 148Section 250

…आयकर अपीलीय अिधकरण,च"ीगढ़ "ायपीठ “बी” , च"ीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “B”, CHANDIGARH HEARING THROUGH: PHYSICAL MODE "ी राजपाल यादव, उपा"" एवं "ी कृणव" सहाय, लेखा सद" BEFORE: SHRI. RAJPAL YADAV, VP &SHRI. KRINWANT SAHAY, AM आयकरअपीलसं./ ITA No. 715 /Chd/ 2024 िनधा"रणवष" / Assessment Year : 2019-20 M/s Waryam Steel Castings Private बनाम The DCIT Limited, Circle-4, Ludhiana Kanganwal Road, Jugiana, Ludhiana, Punjab-141010 "ायीलेखासं./PAN NO: AAACW1494P अपीलाथ"/Appellant ""थ"/Respondent आयकरअपीलसं./ ITA No. 757/Chd/ 2024 िनधा"रणवष" / Assessment Year : 2019-20 The ACIT बनाम M/s Waryam S…

Waryam Steel Castings Private Limited, Ludhiana vs. Deputy Commissioner of Income Tax, Circle-4, Ludhiana

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

ITA 715/CHANDI/2024[2019-20]Status: DisposedITAT Chandigarh14 May 2025AY 2019-20

Bench: SHRI. RAJPAL YADAV (Vice President), SHRI. KRINWANT SAHAY (Accountant Member)

For Appellant: Shri Ashwani Kumar, C.A and Ms. Muskan Garg, C.AFor Respondent: Shri Ved Parkash Kalia, Sr. DR
Section 115JSection 148Section 250

…आयकर अपीलीय अिधकरण,च"ीगढ़ "ायपीठ “बी” , च"ीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “B”, CHANDIGARH HEARING THROUGH: PHYSICAL MODE "ी राजपाल यादव, उपा"" एवं "ी कृणव" सहाय, लेखा सद" BEFORE: SHRI. RAJPAL YADAV, VP &SHRI. KRINWANT SAHAY, AM आयकरअपीलसं./ ITA No. 715 /Chd/ 2024 िनधा"रणवष" / Assessment Year : 2019-20 M/s Waryam Steel Castings Private बनाम The DCIT Limited, Circle-4, Ludhiana Kanganwal Road, Jugiana, Ludhiana, Punjab-141010 "ायीलेखासं./PAN NO: AAACW1494P अपीलाथ"/Appellant ""थ"/Respondent आयकरअपीलसं./ ITA No. 757/Chd/ 2024 िनधा"रणवष" / Assessment Year : 2019-20 The ACIT बनाम M/s Waryam S…

M/S Din Dayal Pursotam Lal, Sirsa vs. Pr.CIT, Rohtak

ITA 148/CHANDI/2021[2016-17]Status: DisposedITAT Chandigarh04 Mar 2024AY 2016-17

Bench: SHRI A.D.JAIN (Vice President), SHRI VIKRAM SINGH YADAV (Accountant Member)

For Appellant: Shri Gautam Jain, Advocate &For Respondent: Shri Rohit Sharma, CIT-DR
Section 147Section 263Section 40A(3)

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH ‘A’ CHANDIGARH BEFORE: SHRI A.D.JAIN, VICE PRESIDENT AND SHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBER आयकर अपील सं./ ITA Nos. 146,147 & 148/CHD/2021 "नधा"रण वष" / A.Ys : 2011-12, 2015-16 & 2017-18 M/s Din Dayal Purushottam Lal, The PCIT, बनाम 40 CC, Janta Bhawan Road, Rohtak. VS Sirsa-125 055. "थायी लेखा सं./PAN /TAN No: AACFD0107B अपीलाथ"/Appellant ""यथ"/Respondent "नधा"रती क" ओर से/Assessee by : Shri Gautam Jain, Advocate & Shri Lalit Mohan, CA राज"व क" ओर से/ Revenue by : Shri Rohit Sharma, CIT-DR तार"ख/Date o…

M/S Din Dayal Pursotam Lal, Sirsa vs. Pr.CIT, Rohtak

ITA 147/CHANDI/2021[2015-16]Status: DisposedITAT Chandigarh04 Mar 2024AY 2015-16

Bench: SHRI A.D.JAIN (Vice President), SHRI VIKRAM SINGH YADAV (Accountant Member)

For Appellant: Shri Gautam Jain, Advocate &For Respondent: Shri Rohit Sharma, CIT-DR
Section 147Section 263Section 40A(3)

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH ‘A’ CHANDIGARH BEFORE: SHRI A.D.JAIN, VICE PRESIDENT AND SHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBER आयकर अपील सं./ ITA Nos. 146,147 & 148/CHD/2021 "नधा"रण वष" / A.Ys : 2011-12, 2015-16 & 2017-18 M/s Din Dayal Purushottam Lal, The PCIT, बनाम 40 CC, Janta Bhawan Road, Rohtak. VS Sirsa-125 055. "थायी लेखा सं./PAN /TAN No: AACFD0107B अपीलाथ"/Appellant ""यथ"/Respondent "नधा"रती क" ओर से/Assessee by : Shri Gautam Jain, Advocate & Shri Lalit Mohan, CA राज"व क" ओर से/ Revenue by : Shri Rohit Sharma, CIT-DR तार"ख/Date o…

M/S Din Dayal Pursotam Lal, Sirsa vs. Pr.CIT, Rohtak

ITA 146/CHANDI/2021[2011-12]Status: DisposedITAT Chandigarh04 Mar 2024AY 2011-12

Bench: SHRI A.D.JAIN (Vice President), SHRI VIKRAM SINGH YADAV (Accountant Member)

For Appellant: Shri Gautam Jain, Advocate &For Respondent: Shri Rohit Sharma, CIT-DR
Section 147Section 263Section 40A(3)

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH ‘A’ CHANDIGARH BEFORE: SHRI A.D.JAIN, VICE PRESIDENT AND SHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBER आयकर अपील सं./ ITA Nos. 146,147 & 148/CHD/2021 "नधा"रण वष" / A.Ys : 2011-12, 2015-16 & 2017-18 M/s Din Dayal Purushottam Lal, The PCIT, बनाम 40 CC, Janta Bhawan Road, Rohtak. VS Sirsa-125 055. "थायी लेखा सं./PAN /TAN No: AACFD0107B अपीलाथ"/Appellant ""यथ"/Respondent "नधा"रती क" ओर से/Assessee by : Shri Gautam Jain, Advocate & Shri Lalit Mohan, CA राज"व क" ओर से/ Revenue by : Shri Rohit Sharma, CIT-DR तार"ख/Date o…

Nyk Enterprises Pvt. Ltd., New Delhi vs. ITO Ward-18(4), New Delhi

In the result, the appeal of assessee is partly allowed

ITA 7393/DEL/2019[2016-17]Status: DisposedITAT Delhi23 Jun 2023AY 2016-17
For Appellant: Shri Rujesh Sinha, AdvFor Respondent: Shri Om Prakash, Sr. DR
Section 143(1)Section 143(2)Section 143(3)

…THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: SMC: NEW DELHI BEFORE SHRI CHANDRA MOHAN GARG, JUDICIAL MEMBER AND Assessment Year: 2016-17 NYK Enterprises P. Ltd., ITO, Ward 18(4), New Delhi H.No. 83, Pocket-19, Sector-24, Rohini, New 110002 Delhi-110085 vs. PAN AADCN 1643 C (Appellant) (Respondent) For Assessee : Shri Rujesh Sinha, Adv. For Revenue : Shri Om Prakash, Sr. DR Date of Hearing : 06.04.2023 Date of Pronouncement : 23.06.2023 ORDER Per Chandra Mohan Garg:- The present appeal filed by the assessee for the assessment year 2016-17 is directed against the order of Ld. CIT(A)-6, Delhi dated 01.07.2019. It…

The DCIT, Central Circle-3, Baroda vs. M/S. Ultra Tech Transmission, Baroda

In the result, appeal of the Revenue is partly allowed for assessment year 2016-17

ITA 396/AHD/2019[2012-13]Status: DisposedITAT Ahmedabad16 Nov 2022AY 2012-13
For Appellant: Shri S.N. Soparkar, A.RFor Respondent: Shri Atul Pandey, Sr. D.R

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member ITA Nos. 393, 394, 395, 396 & 1661 /Ahd/2019 Assessment Years 2009-10 to 2012-13 & 2016-17 The Deputy Commissioner M/s. Ultratech of Income Tax, Transmission Pvt. Ltd, Central Circle-3, Vs GF-1, Radhakrishna Flat, 603, 6th Floor, Plot No. -7, Shanti Aayakar Bhavan, Niketan, SOC Race Course Circle, Nr. ESI Hospital, Vadodara-390007 Opp. Haveli Productivity (Appellant) Road, Alkapuri, Vadodara PAN: AABCU3751A (Respondent) Assessee by: Shri S.N. Soparkar, A.R. Reven…

The DCIT, Central Circle-3, Baroda vs. M/S. Ultra Tech Transmission, Baroda

In the result, appeal of the Revenue is partly allowed for assessment year 2016-17

ITA 395/AHD/2019[2011-12]Status: DisposedITAT Ahmedabad16 Nov 2022AY 2011-12
For Appellant: Shri S.N. Soparkar, A.RFor Respondent: Shri Atul Pandey, Sr. D.R

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member ITA Nos. 393, 394, 395, 396 & 1661 /Ahd/2019 Assessment Years 2009-10 to 2012-13 & 2016-17 The Deputy Commissioner M/s. Ultratech of Income Tax, Transmission Pvt. Ltd, Central Circle-3, Vs GF-1, Radhakrishna Flat, 603, 6th Floor, Plot No. -7, Shanti Aayakar Bhavan, Niketan, SOC Race Course Circle, Nr. ESI Hospital, Vadodara-390007 Opp. Haveli Productivity (Appellant) Road, Alkapuri, Vadodara PAN: AABCU3751A (Respondent) Assessee by: Shri S.N. Soparkar, A.R. Reven…

The DCIT, Central Circle-3, Baroda vs. M/S. Ultra Tech Transmission, Baroda

In the result, appeal of the Revenue is partly allowed for assessment year 2016-17

ITA 394/AHD/2019[2010-11]Status: DisposedITAT Ahmedabad16 Nov 2022AY 2010-11
For Appellant: Shri S.N. Soparkar, A.RFor Respondent: Shri Atul Pandey, Sr. D.R

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member ITA Nos. 393, 394, 395, 396 & 1661 /Ahd/2019 Assessment Years 2009-10 to 2012-13 & 2016-17 The Deputy Commissioner M/s. Ultratech of Income Tax, Transmission Pvt. Ltd, Central Circle-3, Vs GF-1, Radhakrishna Flat, 603, 6th Floor, Plot No. -7, Shanti Aayakar Bhavan, Niketan, SOC Race Course Circle, Nr. ESI Hospital, Vadodara-390007 Opp. Haveli Productivity (Appellant) Road, Alkapuri, Vadodara PAN: AABCU3751A (Respondent) Assessee by: Shri S.N. Soparkar, A.R. Reven…

The DCIT, Central Circle-3, Baroda vs. Ultra Tech Transmission, Baroda

In the result, appeal of the Revenue is partly allowed for assessment year 2016-17

ITA 393/AHD/2019[2009-10]Status: DisposedITAT Ahmedabad16 Nov 2022AY 2009-10
For Appellant: Shri S.N. Soparkar, A.RFor Respondent: Shri Atul Pandey, Sr. D.R

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member ITA Nos. 393, 394, 395, 396 & 1661 /Ahd/2019 Assessment Years 2009-10 to 2012-13 & 2016-17 The Deputy Commissioner M/s. Ultratech of Income Tax, Transmission Pvt. Ltd, Central Circle-3, Vs GF-1, Radhakrishna Flat, 603, 6th Floor, Plot No. -7, Shanti Aayakar Bhavan, Niketan, SOC Race Course Circle, Nr. ESI Hospital, Vadodara-390007 Opp. Haveli Productivity (Appellant) Road, Alkapuri, Vadodara PAN: AABCU3751A (Respondent) Assessee by: Shri S.N. Soparkar, A.R. Reven…

The DCIT, Central Circle-3, Baroda vs. M/S. Ultratech Transmission Pvt. Ltd, Baroda

In the result, appeal of the Revenue is partly allowed for assessment year 2016-17

ITA 1661/AHD/2019[2016-17]Status: DisposedITAT Ahmedabad16 Nov 2022AY 2016-17
For Appellant: Shri S.N. Soparkar, A.RFor Respondent: Shri Atul Pandey, Sr. D.R

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member ITA Nos. 393, 394, 395, 396 & 1661 /Ahd/2019 Assessment Years 2009-10 to 2012-13 & 2016-17 The Deputy Commissioner M/s. Ultratech of Income Tax, Transmission Pvt. Ltd, Central Circle-3, Vs GF-1, Radhakrishna Flat, 603, 6th Floor, Plot No. -7, Shanti Aayakar Bhavan, Niketan, SOC Race Course Circle, Nr. ESI Hospital, Vadodara-390007 Opp. Haveli Productivity (Appellant) Road, Alkapuri, Vadodara PAN: AABCU3751A (Respondent) Assessee by: Shri S.N. Soparkar, A.R. Reven…

M/S. Accra Pac (India) Pvt. Ltd., Mumbai vs. DCIT, Circle-1, Ahmedabad

In the result, ground numbers 5 to 7 of the assessee’s appeal are allowed for statistical purposes

ITA 514/AHD/2018[2011-12]Status: DisposedITAT Ahmedabad07 Nov 2022AY 2011-12
For Appellant: Shri Mohit Balani, A.RFor Respondent: Shri Shramdeep Sinha, Sr. D.R
Section 69C

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “A” BENCH Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member Assessment Year 2011-12 M/s Accra Pac(India) Pvt. Ltd., D.C.I.T, Plot No.1105, Circle-1, Phase-III, Vs Ahmedabad. G.I.D.C, Vapi-396195. PAN: AABCA7876N (Appellant) (Respondent) Assessee by: Shri Mohit Balani, A.R. Revenue by: Shri Shramdeep Sinha, Sr. D.R. Date of hearing : 08-08-2022 Date of pronouncement : 07-11-2022 आदेश/ORDER PER : SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER:- This is an appeal filed by the assessee against the order of the ld. Commissioner of I…

DCIT Central Circle-31, New Delhi vs. Rswm Ltd, Kharigram

In the result, the appeal of the Revenue is dismissed

ITA 1926/DEL/2020[2011-12]Status: DisposedITAT Delhi18 Oct 2022AY 2011-12

Bench: Shri Kul Bharat & Shri Pradip Kumar Kedia

For Appellant: NoneFor Respondent: Shri R.K. Gupta, CIT-DR
Section 10(34)Section 14ASection 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F” DELHI BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER & SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER I.T.A. No.1926/DEL/2020 Assessment Year 2011-12 DCIT, Vs. RSWM Ltd., Central Circle-31, Kharigram, Gulabpura, Karouli, New Delhi. Rajasthan. TAN/PAN: AAACR9700M (Appellant) (Respondent) Appellant by: None Respondent by: Shri R.K. Gupta, CIT-DR Date of hearing: 06 10 2022 Date of pronouncement: 18 10 2022 O R D E R PER PRADIP KUMAR KEDIA, A.M.: The captioned appeal has been filed by the Revenue against the order of the Commission of Income Tax (Appeals)-XXX, New Del…

DCIT Central Circle-1(2), Mumbai vs. M/S.Shoreline Hotels Private Limited, Mumbai

In the result, appeals filed by the revenue as well as the Cross

ITA 2094/MUM/2018[2008-09]Status: DisposedITAT Mumbai30 Dec 2020AY 2008-09

Bench: Shri Rajesh Kumar (Am) & Shri Ram Lal Negi (Jm) Assessment Year: 2008-09 The Dy. Commissioner Of Income M/S Shoreline Hotels Pvt. Ltd., Tax, Central Circle- 1(2), Prop. M/S Marine Plaza, Dur-Ul- R. No. 906, 9Th Floor, Old Cgo Habib, 29, Marine Drive, Bldg., Annex Bldg., M.K. Road, Vs. Churchgate, Mumbai - 400020 Mumbai - 400020 Pan: Aabcs1380B

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “G”, MUMBAI BEFORE SHRI RAJESH KUMAR (AM) AND SHRI RAM LAL NEGI (JM) Assessment Year: 2008-09 The Dy. Commissioner of Income M/s Shoreline Hotels Pvt. Ltd., Tax, Central Circle- 1(2), Prop. M/s Marine Plaza, Dur-ul- R. No. 906, 9th Floor, Old CGO habib, 29, Marine Drive, Bldg., Annex Bldg., M.K. Road, Vs. Churchgate, Mumbai - 400020 Mumbai - 400020 PAN: AABCS1380B (Appellant) (Respondent) CO No. 97/MUM/2019 (Arising out of ITA No. 2094/Mum/2018) Assessment Year: 2008-09 M/s Shoreline Hotels Pvt. Ltd., The Dy. CIT, Central Circle- 1(2), Prop. M/s Marine Plaza, D…

Eshita Rubber Pvt. Ltd., Thane vs. ITO -WD 1 (2), Thane

The appeal stands partly allowed

ITA 5393/MUM/2018[2010-11]Status: DisposedITAT Mumbai14 Oct 2019AY 2010-11

Bench: Hon’Ble Shri Saktijit Dey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri Dharan V. Gandhi-Ld. ARFor Respondent: Ms. K.Jothilakshmi Nayak- Ld. DR
Section 143(1)Section 143(2)Section 143(3)Section 148

…1 ITA No.5393-94/Mum/2018 Eshita Rubber Private Limited Assessment Years - 2010-11 & 2011-12 आयकर अपीलीय अिधकरण “एक-सद" मामला” "ायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI माननीय "ी श""जीत दे, "ाियक सद" एवं माननीय "ी मनोज कुमार अ"वाल, लेखा सद" के सम"। BEFORE HON’BLE SHRI SAKTIJIT DEY, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं./ I.T.A. No.5393/Mum/2018 (िनधा"रण वष" / Assessment Year:2010-11) & आयकरअपील सं./ I.T.A. No.5394/Mum/2018 (िनधा"रण वष" / Assessment Year:2011-12) Eshita Rubber Private Limited ITO - Ward 1(2), Thane बनाम/ Room No.29, A-Wing, 6th Floor C-8, Sunit…

The ACIT, Central Circle-1(1), Ahmedabad vs. M/S. Deep Cotton Industries, Patan

In the result, respective appeals of both Revenue and Assessee are dismissed

ITA 948/AHD/2012[2008-09]Status: DisposedITAT Ahmedabad02 Nov 2017AY 2008-09

Bench: Shri S.S. Godara & Shri Pradip Kumar Kedia1. आयकर अपील सं./I.T.A. No.948/Ahd/2012 2. आयकर अपील सं./I.T.A. No.1460/Ahd/2012 ("नधा"रण वष" / Ay : 2008-09) 1.Acit 1. Deep Cotton बनाम/ Central Cirle-1(1) Industries Vs. Ahmedabad Prop.Of Nitesh Gunvantilal Thakkar Jaska Road, Harji, Dist.Patan -384 240 2. The Acit 2. M/S.Deep Cotton Industries Central Circle-1(1) Prop.Of Nitesh Gunvantlal Ahmedabad Thakkar Dist.Patan-384 240 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Adwpt 3924 H .. (अपीलाथ" /Appellants) (""यथ" / Respondents) Revenue By : Shri K.Madhusudan, Sr.Dr Assessee By : Shri M.J. Shah, Ar

For Appellant: Shri M.J. Shah, ARFor Respondent: Shri K.Madhusudan, Sr.DR
Section 271(1)(c)

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ ‘ए’, अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “ A ” BENCH, AHMEDABAD सव"ी एस.एस.गोदारा, "या"यक सद"य एवं "द"प कुमार के"डया, लेखा सद"य के सम" । BEFORE SHRI S.S. GODARA, JUDICIAL MEMBER & SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER 1. आयकर अपील सं./I.T.A. No.948/Ahd/2012 2. आयकर अपील सं./I.T.A. No.1460/Ahd/2012 ("नधा"रण वष" / AY : 2008-09) 1.ACIT 1. Deep Cotton बनाम/ Central Cirle-1(1) Industries Vs. Ahmedabad Prop.of Nitesh Gunvantilal Thakkar Jaska Road, Harji, Dist.Patan -384 240 2. The ACIT 2. M/s.Deep Cotton Industries Central Circle-1(1) Prop.of Nitesh Gunvantl…

Shri Nitesh G.Thakkar, Patan vs. The ACIT., Cent.Circle-1(1), Ahmedabad

In the result, respective appeals of both Revenue and Assessee are dismissed

ITA 1460/AHD/2012[2008-09]Status: DisposedITAT Ahmedabad02 Nov 2017AY 2008-09

Bench: Shri S.S. Godara & Shri Pradip Kumar Kedia1. आयकर अपील सं./I.T.A. No.948/Ahd/2012 2. आयकर अपील सं./I.T.A. No.1460/Ahd/2012 ("नधा"रण वष" / Ay : 2008-09) 1.Acit 1. Deep Cotton बनाम/ Central Cirle-1(1) Industries Vs. Ahmedabad Prop.Of Nitesh Gunvantilal Thakkar Jaska Road, Harji, Dist.Patan -384 240 2. The Acit 2. M/S.Deep Cotton Industries Central Circle-1(1) Prop.Of Nitesh Gunvantlal Ahmedabad Thakkar Dist.Patan-384 240 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Adwpt 3924 H .. (अपीलाथ" /Appellants) (""यथ" / Respondents) Revenue By : Shri K.Madhusudan, Sr.Dr Assessee By : Shri M.J. Shah, Ar

For Appellant: Shri M.J. Shah, ARFor Respondent: Shri K.Madhusudan, Sr.DR
Section 271(1)(c)

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ ‘ए’, अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “ A ” BENCH, AHMEDABAD सव"ी एस.एस.गोदारा, "या"यक सद"य एवं "द"प कुमार के"डया, लेखा सद"य के सम" । BEFORE SHRI S.S. GODARA, JUDICIAL MEMBER & SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER 1. आयकर अपील सं./I.T.A. No.948/Ahd/2012 2. आयकर अपील सं./I.T.A. No.1460/Ahd/2012 ("नधा"रण वष" / AY : 2008-09) 1.ACIT 1. Deep Cotton बनाम/ Central Cirle-1(1) Industries Vs. Ahmedabad Prop.of Nitesh Gunvantilal Thakkar Jaska Road, Harji, Dist.Patan -384 240 2. The ACIT 2. M/s.Deep Cotton Industries Central Circle-1(1) Prop.of Nitesh Gunvantl…

CIT v. Jagdish H Patel (84 Taxmann.com 259) — Cited in 18 Judgments | BharatTax