CIT v. Jaora Flour and Foods (P) Ltd.

344 ITR 294High Court2012#8437 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2020 to 2025.

Sections most often in play

Section 115BBE Section 69A Section 143(3)Section 144 Section 145(3)Section 68 Section 153A Section 153C

Issues it is cited on

section 69d rejection of books of account section 69b creditworthiness of the creditor section 145(3)addition under section 68 section 145 section 115bb addition u/s 68 section 115b profits and gains of business or profession double taxation

Judgments citing CIT v. Jaora Flour and Foods (P) Ltd.

INCOME TAX OFFICER , SIKAR vs. BHASKAR CHAUHAN, JAIPUR

In the result the appeal of the revenue in ITA no

ITA 868/JPR/2024[2017-18]Status: DisposedITAT Jaipur24 Jul 2025AY 2017-18

Bench: Him.

For Appellant: Shri S.L.Poddar, AdvFor Respondent: Mrs Alka Gautam, CIT-DR a

Section 143(3)Section 144Section 153CSection 251Section 69Section 69ASection 69C

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR MkWa- ,l-lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA. No. 533/JPR/2024 fu/kZkj.k o"kZ@Assessment Years : 2017-18 cuke Bhaskar Chouhan Income Tax Officer, Sikar. 49-B, KGN Bagh, Niwaru Road, Vs. Jhotwara, Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AJWPC8030B vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITA. No. 868/JPR/2024 fu/kZkj.k o"kZ@Assessment Years : 2017-18 cuke Incom…

ACIT-3, LUCKNOW, LUCKNOW vs. HARSHIT GARG, LUCKNOW

In the result, the appeal filed by the Department in ITA No

ITA 451/LKW/2024[2017-18]Status: DisposedITAT Lucknow04 Jul 2025AY 2017-18

Bench: Sh. Sudhanshu Srivastava & Sh. Nikhil Choudharya.Y. 2017-18 Acit, Lucknow Vs. Harshit Garg, Pratyaksh Kar Bhawan, 57-Ram Tirath Marg, Lucknow Pan: Aiopg3763A (Appellant) (Respondent) C.O. No.25/Lkw/2024 A.Y. 2017-18 Harshit Garg, Vs. Acit, Lucknow Pratyaksh Kar Bhawan, 57- Ram Tirath Marg, Lucknow Pan: Aiopg3763A (Appellant) (Respondent) Assessee By: Sh. Akshay Agrawal, Advocate Revenue By: Sh. Sunil Kumar Rajwanshi, Addl. Cit (Dr) Date Of Hearing: 23.04.2025 Date Of Pronouncement: 04.07.2025 O R D E R Per Nikhil Choudhary, A.M.: [ This Is An Appeal Filed By The Revenue Against The Order Of The Ld. Cit(A) Dated 17.06.2024 Passed Under Section 250 Of The Income Tax Act, 1961, Wherein The Ld. Cit(A) Has Partly Allowed The Appeal Of The Assessee Against The Order Of The Ld. Ao

For Appellant: Sh. Akshay Agrawal, AdvocateFor Respondent: Sh. Sunil Kumar Rajwanshi, Addl. CIT

Section 115BSection 143(3)Section 250Section 37Section 68

…gh Court) Tax Appeal No.2471 of 2009. 10. R.B. Jessaram Fatehchand (Sugar Deptt.) vs. CIT [1970] 75 ITR 33 (Bombay HC). 11. Kishore Jeram Bhai Khaniya vs. Income Tax Officer ITA No.1220/Del/2011 (ITAT Delhi). 12. CIT vs. Jaora Flour and Foods (P) Ltd., [2012] 344 ITR 294. 13. M/s Singhal Exim Pvt. Ltd. vs. ITO ITA No.6520/Del/2018 (ITAT Delhi) 14. CIT vs. Smt. Harshil Chordia vs. ITO (Rajasthan High Court) 2008 298 ITR 349 Raj.” 6. The assessee also questioned the decision of the ld. AO to deny the deduction under the PMGKY, pointing that he had deposited Rs.3,80,00,000/- in his bank 6 CO No.25/LKW/2024 Harshit…

MOHAN LAL ASHOK KUMAR SARAF,JAIPUR vs. DCIT CEN CIR 1, JAIPUR

In the result, the appeal of the assessee is allowed as indicated hereinabove

ITA 879/JPR/2024[2017-2018]Status: DisposedITAT Jaipur28 Nov 2024AY 2017-2018

For Appellant: Shri Ankit Totuka, AdvocateFor Respondent: Ms. Alka Gautam, CIT-DR

Section 143(3)Section 68

…fits & Gains from Business and Profession, then charging the entire amount to tax again under section 115BBE is unjustified and unlawful. Reliance is placed on the following decisions:- (i) CIT vs. Jaora Flour & Foods (P.) Ltd. (29.01.2010 - MPHC: [(2012) 344 ITR 294 (MP)] Held: Cash found during survey was on account of realisation of sales which was duly entered in the books of account and did not remain unaccounted. Addition of the same amount again during the assessment proceedings amounted to double addition, since it was already shown in the books of account. Therefore, the Tribunal was justified in del…

NITIN KUMAR BOHRA,BANGALORE vs. INCOME-TAX OFFICER, WARD- 1(2)(1), BANGALORE

In the result, the appeal by the assessee is allowed

ITA 340/BANG/2024[2017-18]Status: DisposedITAT Bangalore24 Sept 2024AY 2017-18

Bench: Shri Laxmi Prasad Sahu & Shri Keshav Dubeyassessment Year : 2017-18

For Appellant: Shri Ravishankar, AdvocateFor Respondent: Shri S.T. Seshadri, Jt. CIT(DR)(ITAT), Bengaluru

Section 115BSection 133(6)Section 234ASection 250Section 69

…on the following judgments:- • CIT v. Kailash Jewellery House (ITA No.613/2010) Delhi HC. • CIT v. Vishal Exports Overseas Ltd. (ITA No.2471 of 2009 Gujarat HC) • New Pooja Jewellers v. ITO [ITA No.1329/Kol/2018 • CIT v. Jaora Flour and Foods (P) Ltd. [2012] 344 ITR 294 • Anantapur Kalpana v. ITO (ITA No.541/Bang/2021) • CIT v. Associated Transport P. Ltd., 84 Taxman 146 • ACIT v. Hirapanna Jewelers in ITA No.253/Viz/2020 • ITO v. Tatiparti Satyanarayan [ITA No.76/Viz/2021] 6. The ld. AR further submitted that the turnover of the assessee is below the threshold limit for compulsory tax audit of books of accounts…

KHOOBSOORAT FABRICS PVT LTD.,NEW DELHI vs. ITO WARD 14(3), NEW DELHI

Appeal are allowed

ITA 428/DEL/2024[2017-18]Status: DisposedITAT Delhi11 Sept 2024AY 2017-18

Bench: Shri Kul Bharat[Assessment Year: 2017-18

Section 115BSection 68

…ouble taxation. It is submitted that double taxation is not permissible in law. Reliance is placed on the following judgments: i) 72 ITR 291 (SC) CIT v. Laxmi Pat Singhania vs. CIT ii) 118 ITR 50 (SC) State of Uttar Pradesh vs. Raja Buland Sugar Co. Ltd. iii) 344 ITR 294 (MP) CIT v. Jaora Flour and Foods (P) Ltd. (pages 6-87 of JPB) 10 iv) ITA No. 995/Ahd./2014 dated 6.1.2020 Shree Sanad Textiles Industries Ltd. Vs. DCIT (extract pages 170-171 of Paper Book) v) ITA 8761/D/2019 dated 10.7.2020 A.K. Lumbers Ltd. vs. ACIT (extract page 171-172 of Paper Book and pages 19-37 of JPB) vi) ITA 1329/Kol/2018 dated 26.2.2…

M/S. SANJAY GOLD PALACE,CHENNAI vs. ITO, NON CORP. WARD 6(3), CHENNAI

In the result, appeal filed by the assessee is allowed

ITA 1629/CHNY/2023[2017-18]Status: DisposedITAT Chennai31 May 2024AY 2017-18

Bench: Shri Aby T Varkey, Hon’Ble & Shri S. R. Raghunatha, Hon’Bleआयकर अपील सं./Ita No.: 1629/Chny/2023 िनधा"रण वष" / Assessment Year: 2017-18 Income Tax Officer, M/S. Sanjay Gold Palace, V. Non-Corporate Ward 6(3), Shop No. 16/A, Nsc Bose Road, Chennai – 600 006. Sowcarpet, Chennai – 600 079. [Pan: Adcfs-8067-N] (अपीलाथ"/Appellant) (""यथ"/Respondent) : Shri. D. Anand, Advocate अपीलाथ" क" ओर से/Appellant By ""यथ" क" ओर से/Respondent By : Shri. D. Hema Bhupal, Jcit सुनवाई क" तारीख/Date Of Hearing : 09.05.2024 घोषणा क" तारीख/Date Of Pronouncement : 31.05.2024 आदेश /O R D E R

For Respondent: Shri. D. Hema Bhupal, JCIT

Section 143(2)Section 143(3)Section 69Section 69B

…आयकर अपीलीय अिधकरण, ‘बी’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ी एबी टी वक", "याियक सद"य एवं "ी एस. आर. रघुनाथा, लेखा सद"य के सम" BEFORE SHRI ABY T VARKEY, HON’BLE JUDICIAL MEMBER AND SHRI S. R. RAGHUNATHA, HON’BLE ACCOUNTANT MEMBER आयकर अपील सं./ITA No.: 1629/Chny/2023 िनधा"रण वष" / Assessment Year: 2017-18 Income Tax Officer, M/s. Sanjay Gold Palace, v. Non-Corporate Ward 6(3), Shop No. 16/A, NSC Bose Road, Chennai – 600 006. Sowcarpet, Chennai – 600 079. [PAN: ADCFS-8067-N] (अपीलाथ"/Appellant) (""यथ"/Respondent) : Shri. D. Anand, Advocate अपीलाथ" क" ओर से/Appellant by ""यथ"…

M/S SATWANT AGRO ENGINEERS,BHAWANIGARH vs. DCIT, CENTRAL CIRCLE, PATIALA

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

ITA 753/CHANDI/2022[AY 2019-20]Status: DisposedITAT Chandigarh03 May 2024

Bench: SHRI. AAKASH DEEP JAIN (Vice President), SHRI. VIKRAM SINGH YADAV (Accountant Member)

For Appellant: Shri Deepak Anand, AdvocateFor Respondent: Shri Dharamvir, JCIT, Sr. DR

Section 115BSection 133ASection 143(2)Section 143(3)Section 68Section 69Section 69A

…ded documents at the time of survey due to stress of officials of departments however surrendered the same against Rs.50,00,000.00. The separate addition of Rs.23,35,000.00 on account of slip pad is not justified. (I) CIT Vs Jaora Flour & Foods (P) Ltd (2012) 344 ITR 294 (MP) "where the unrecorded sales & cash found during survey is recorded in the books of account subsequently addition cannot be made to income as such amount is duly accounted for in books of accounts and is not income from undisclosed sources" Secondly:- This slip pad is just an order form which does not mention the exact amount of sale consider…

BHANDARI GOLD AND JEWELLERS PRIVATE LIMITED,MUMBAI vs. CIT (APPEAL), NFAC - DELHI

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

ITA 1619/MUM/2022[2017-2018]Status: DisposedITAT Mumbai19 Jul 2023AY 2017-2018

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Sandeep Singh Karhail, Hon'Bledcit – 6(1)(2) V. M/S. Bandari Gold & Jewellers Pvt. Ltd., 407, Bussaudyog Bhavan Room No. 538B, 5Th Floor Tokersi, Jivraj Road, Sewree Aayakar Bhavan, M.K. Road Mumbai - 400015 Mumbai - 400020 Pan: Aadcb1291J (Appellant) (Respondent)

Section 143(3)Section 68

…(ITA No.1220/Del/2011) 3. Gujarat High Court - CIT vs Vishal Exports Overseas Limited (TaxAppeal No. 2471 of 2009) 4. ITAT Kolkata - New Pooja Jewelers vs ITO [ITA NO. 1329/Kol/2018] 5. Madhya Pradesh High Court - CIT vs Jaora Flour and Foods (P) Ltd., [2012] 344 ITR 294 In view of the above, the appeal of the revenue deserves to be rejected.” 10. Ld. AR of the assessee prayed that in view of the above contentions, the appeal of the revenue be dismissed. 11. Considered the rival submissions and material placed on record, we observe from the record that the survey action was initiated only Page No. | 44 ITA NO.…

CY. CIT 6(1) (2) , MUMBAI vs. M/S. BHANDARI GOLD & JEWELLERS PVT. LTD, MUMBAI

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

ITA 1564/MUM/2022[2017-18]Status: DisposedITAT Mumbai19 Jul 2023AY 2017-18

Section 143(3)Section 68

ITO, WARD-50(1), KOLKATA vs. JOYDEB KUNDU, KOLKATA

In the result, the appeal of the revenue is dismissed

ITA 8/KOL/2021[2017-18]Status: HeardITAT Kolkata16 May 2023AY 2017-18

Bench: Shri Rajesh Kumar & Shri Sonjoy Sarma]

Section 143(2)Section 145(3)Section 69A

…em and as to the cash transactions also, the quantity of sugar sold has not been disputed and the rates at which sugar was sold were not such as would excite suspicion, cash transactions cannot be disbelieved. In CIT v. Jaora Flour and Foods Pvt. Ltd. (2012) 344 ITR 294 (MP), it was held by the Hon'ble court that where sales had been duly entered in the books, the view of the Tribunal that addition of the same amount again during assesssment proceedings amounted to double addition and cannot be sustained cannot be interfered with. In the case of Lalchand Bhagat Ambica Ram v.Commissioner of Income-tax (1959] 37 I…

ATISH SINGLA,NEW DELHI vs. ITO, WARD-43(7), NEW DELHI

In the result, appeal of the Assessee is allowed

ITA 1185/DEL/2021[2017-18]Status: DisposedITAT Delhi06 Apr 2022AY 2017-18

Bench: Shri R.K. Panda

For Appellant: Shri R.S. Singhvi, AdvocateFor Respondent: Shri Om Prakash, Sr. DR

Section 143(2)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “SMC” : DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER ITA.No.1185/Del./2021 Assessment Year 2017-2018 Mr. Atish Singla, The Income Tax Officer, Ward – 43 (7), 201, Rajdhani Enclave, Civic Centre, Pritampura, vs. Minto Road, New Delhi – 110 034. New Delhi. PAN AVDPS8972K (Appellant) (Respondent) For Assessee : Shri R.S. Singhvi, Advocate For Revenue : Shri Om Prakash, Sr. DR Date of Hearing : 29.03.2022 Date of Pronouncement : 06.04.2022 ORDER This appeal filed by the Assessee is directed against the Order dated 23.07.2021 of the Ld. CIT(A), National Faceless Ap…

M/S JEWELS EMPORIUM,JAIPUR vs. ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1 , JAIPUR

In the result, appeal of the assessee is allowed whereas appeal of the revenue is dismissed

ITA 303/JPR/2019[2015-16]Status: DisposedITAT Jaipur15 Sept 2020AY 2015-16

For Appellant: Shri Manish Agarwal (CA)For Respondent: Shri B.K. Gupta (CIT-DR)

Section 132Section 143(3)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES “B”, JAIPUR Jh jes'k lh 'kekZ] ys[kk lnL; ,oa Jh lanhi x®lkÃa] U;kf;d lnL; ds le{k BEFORE: SHRI RAMESH C SHARMA, AM & SHRI SANDEEP GOSAIN, JM vk;dj vihy la-@ITA No. 303/JP/2019 fu/kZkj.k o"kZ@Assessment Year :2015-16 M/s Jewels Emporium, cuke A.C.I.T., Vs. D-7, M.I. Road, Central Circle-1, Jaipur. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AABFJ 1456 A vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITA No. 234/JP/2019 fu/kZkj.k o"kZ@Assessment Year :2015-16 D.C.I.T., cuke M/s Jewels Emporium, Vs. Centra…

ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1 , JAIPUR vs. M/S JEWELS EMPORIUM, JAIPUR

In the result, appeal of the assessee is allowed whereas appeal of the revenue is dismissed

ITA 234/JPR/2019[2015-16]Status: DisposedITAT Jaipur15 Sept 2020AY 2015-16

For Appellant: Shri Manish Agarwal (CA)For Respondent: Shri B.K. Gupta (CIT-DR)

Section 132Section 143(3)