CIT v. Jyothi Industries

330 ITR 573High Court2011#7855 most cited

What is CIT v. Jyothi Industries authority for?

Additions to income based solely on conjectures and surmises not backed by material data are not warranted.

14

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2020.

Also referred to as

CIT v Jyothi Industries · 330 ITR 573 · addition deleted · sister concerns prices · export prices · comparable prices · unrelated parties · conjectures and surmises · no material data

Judgments citing CIT v. Jyothi Industries

M/S. Vijayalaxmicashew Co., Kollam vs. The ACIT, Kollam

In the result, the appeals of the assessees in ITA Nos

ITA 49/COCH/2016[2011-12]Status: DisposedITAT Cochin03 Feb 2020AY 2011-12

Bench: S/Shri Chandra Poojari, Am&George George K., Jm

…oncerns having proximity to prices of exports to unrelated parties and were comparable. Therefore, the addition is to be deleted. For this, the Ld. AR relied on the judgment of the Punjab & Haryana High Court in the case of CIT vs. Jyothi Industries (2011) 330 ITR 573 ( P & H ). 5.3The Ld. AR submitted that no comparable cases were brought on record by the Assessing officer to rebut the contentions of the assessee. Hence,addition solely on conjectures and surmises not backed by material data is not warranted. For this, he relied on the following case laws: 1) CIT vs. Modi Xerox Ltd.(2016) 41 DTR (All) 55,…

M/S. Vijayalaxmicashew Co., Kollam vs. The ACIT, Kollam

In the result, the appeals of the assessees in ITA Nos

ITA 48/COCH/2016[2010-11]Status: DisposedITAT Cochin03 Feb 2020AY 2010-11

Bench: S/Shri Chandra Poojari, Am&George George K., Jm

…oncerns having proximity to prices of exports to unrelated parties and were comparable. Therefore, the addition is to be deleted. For this, the Ld. AR relied on the judgment of the Punjab & Haryana High Court in the case of CIT vs. Jyothi Industries (2011) 330 ITR 573 ( P & H ). 5.3The Ld. AR submitted that no comparable cases were brought on record by the Assessing officer to rebut the contentions of the assessee. Hence,addition solely on conjectures and surmises not backed by material data is not warranted. For this, he relied on the following case laws: 1) CIT vs. Modi Xerox Ltd.(2016) 41 DTR (All) 55,…

M/S. Vijayalaxmicashew Co., Kollam vs. The ACIT, Kollam

In the result, the appeals of the assessees in ITA Nos

ITA 47/COCH/2016[2008-09]Status: DisposedITAT Cochin03 Feb 2020AY 2008-09

Bench: S/Shri Chandra Poojari, Am&George George K., Jm

…oncerns having proximity to prices of exports to unrelated parties and were comparable. Therefore, the addition is to be deleted. For this, the Ld. AR relied on the judgment of the Punjab & Haryana High Court in the case of CIT vs. Jyothi Industries (2011) 330 ITR 573 ( P & H ). 5.3The Ld. AR submitted that no comparable cases were brought on record by the Assessing officer to rebut the contentions of the assessee. Hence,addition solely on conjectures and surmises not backed by material data is not warranted. For this, he relied on the following case laws: 1) CIT vs. Modi Xerox Ltd.(2016) 41 DTR (All) 55,…

Sri.K.Ravindranathan Nair, Kollam vs. The ACIT, Kollam

In the result, the appeals of the assessees in ITA Nos

ITA 46/COCH/2016[2008-09]Status: DisposedITAT Cochin03 Feb 2020AY 2008-09

Bench: S/Shri Chandra Poojari, Am&George George K., Jm

…oncerns having proximity to prices of exports to unrelated parties and were comparable. Therefore, the addition is to be deleted. For this, the Ld. AR relied on the judgment of the Punjab & Haryana High Court in the case of CIT vs. Jyothi Industries (2011) 330 ITR 573 ( P & H ). 5.3The Ld. AR submitted that no comparable cases were brought on record by the Assessing officer to rebut the contentions of the assessee. Hence,addition solely on conjectures and surmises not backed by material data is not warranted. For this, he relied on the following case laws: 1) CIT vs. Modi Xerox Ltd.(2016) 41 DTR (All) 55,…

Smt. T.C. Usha, Kollam vs. The ACIT, Kollam

In the result, the appeals of the assessees in ITA Nos

ITA 45/COCH/2016[2010-11]Status: DisposedITAT Cochin03 Feb 2020AY 2010-11

Bench: S/Shri Chandra Poojari, Am&George George K., Jm

…oncerns having proximity to prices of exports to unrelated parties and were comparable. Therefore, the addition is to be deleted. For this, the Ld. AR relied on the judgment of the Punjab & Haryana High Court in the case of CIT vs. Jyothi Industries (2011) 330 ITR 573 ( P & H ). 5.3The Ld. AR submitted that no comparable cases were brought on record by the Assessing officer to rebut the contentions of the assessee. Hence,addition solely on conjectures and surmises not backed by material data is not warranted. For this, he relied on the following case laws: 1) CIT vs. Modi Xerox Ltd.(2016) 41 DTR (All) 55,…

Smt. T.C. Usha, Kollam vs. The ACIT, Kollam

In the result, the appeals of the assessees in ITA Nos

ITA 44/COCH/2016[2009-10]Status: DisposedITAT Cochin03 Feb 2020AY 2009-10

Bench: S/Shri Chandra Poojari, Am&George George K., Jm

…oncerns having proximity to prices of exports to unrelated parties and were comparable. Therefore, the addition is to be deleted. For this, the Ld. AR relied on the judgment of the Punjab & Haryana High Court in the case of CIT vs. Jyothi Industries (2011) 330 ITR 573 ( P & H ). 5.3The Ld. AR submitted that no comparable cases were brought on record by the Assessing officer to rebut the contentions of the assessee. Hence,addition solely on conjectures and surmises not backed by material data is not warranted. For this, he relied on the following case laws: 1) CIT vs. Modi Xerox Ltd.(2016) 41 DTR (All) 55,…

Sri.R.Prakash, Kollam vs. The ACIT, Kollam

In the result, the appeals of the assessees in ITA Nos

ITA 43/COCH/2016[2011-12]Status: DisposedITAT Cochin03 Feb 2020AY 2011-12

Bench: S/Shri Chandra Poojari, Am&George George K., Jm

…oncerns having proximity to prices of exports to unrelated parties and were comparable. Therefore, the addition is to be deleted. For this, the Ld. AR relied on the judgment of the Punjab & Haryana High Court in the case of CIT vs. Jyothi Industries (2011) 330 ITR 573 ( P & H ). 5.3The Ld. AR submitted that no comparable cases were brought on record by the Assessing officer to rebut the contentions of the assessee. Hence,addition solely on conjectures and surmises not backed by material data is not warranted. For this, he relied on the following case laws: 1) CIT vs. Modi Xerox Ltd.(2016) 41 DTR (All) 55,…

Sri.R.Prakash, Kollam vs. The ACIT, Kollam

In the result, the appeals of the assessees in ITA Nos

ITA 42/COCH/2016[2010-11]Status: DisposedITAT Cochin03 Feb 2020AY 2010-11

Bench: S/Shri Chandra Poojari, Am&George George K., Jm

…oncerns having proximity to prices of exports to unrelated parties and were comparable. Therefore, the addition is to be deleted. For this, the Ld. AR relied on the judgment of the Punjab & Haryana High Court in the case of CIT vs. Jyothi Industries (2011) 330 ITR 573 ( P & H ). 5.3The Ld. AR submitted that no comparable cases were brought on record by the Assessing officer to rebut the contentions of the assessee. Hence,addition solely on conjectures and surmises not backed by material data is not warranted. For this, he relied on the following case laws: 1) CIT vs. Modi Xerox Ltd.(2016) 41 DTR (All) 55,…

Sri.R.Prakash, Kollam vs. The ACIT, Kollam

In the result, the appeals of the assessees in ITA Nos

ITA 41/COCH/2016[2009-10]Status: DisposedITAT Cochin03 Feb 2020AY 2009-10

Bench: S/Shri Chandra Poojari, Am&George George K., Jm

…oncerns having proximity to prices of exports to unrelated parties and were comparable. Therefore, the addition is to be deleted. For this, the Ld. AR relied on the judgment of the Punjab & Haryana High Court in the case of CIT vs. Jyothi Industries (2011) 330 ITR 573 ( P & H ). 5.3The Ld. AR submitted that no comparable cases were brought on record by the Assessing officer to rebut the contentions of the assessee. Hence,addition solely on conjectures and surmises not backed by material data is not warranted. For this, he relied on the following case laws: 1) CIT vs. Modi Xerox Ltd.(2016) 41 DTR (All) 55,…

Sri.R.Prakash, Kollam vs. The ACIT, Kollam

In the result, the appeals of the assessees in ITA Nos

ITA 40/COCH/2016[2010-11]Status: DisposedITAT Cochin03 Feb 2020AY 2010-11

Bench: S/Shri Chandra Poojari, Am&George George K., Jm

…oncerns having proximity to prices of exports to unrelated parties and were comparable. Therefore, the addition is to be deleted. For this, the Ld. AR relied on the judgment of the Punjab & Haryana High Court in the case of CIT vs. Jyothi Industries (2011) 330 ITR 573 ( P & H ). 5.3The Ld. AR submitted that no comparable cases were brought on record by the Assessing officer to rebut the contentions of the assessee. Hence,addition solely on conjectures and surmises not backed by material data is not warranted. For this, he relied on the following case laws: 1) CIT vs. Modi Xerox Ltd.(2016) 41 DTR (All) 55,…

Sri.R. Pratap, Kollam vs. The ACIT, Kollam

In the result, the appeals of the assessees in ITA Nos

ITA 39/COCH/2016[2010-11]Status: DisposedITAT Cochin03 Feb 2020AY 2010-11

Bench: S/Shri Chandra Poojari, Am&George George K., Jm

…oncerns having proximity to prices of exports to unrelated parties and were comparable. Therefore, the addition is to be deleted. For this, the Ld. AR relied on the judgment of the Punjab & Haryana High Court in the case of CIT vs. Jyothi Industries (2011) 330 ITR 573 ( P & H ). 5.3The Ld. AR submitted that no comparable cases were brought on record by the Assessing officer to rebut the contentions of the assessee. Hence,addition solely on conjectures and surmises not backed by material data is not warranted. For this, he relied on the following case laws: 1) CIT vs. Modi Xerox Ltd.(2016) 41 DTR (All) 55,…

Sri.R. Pratap, Kollam vs. The ACIT, Kollam

In the result, the appeals of the assessees in ITA Nos

ITA 38/COCH/2016[2010-11]Status: DisposedITAT Cochin03 Feb 2020AY 2010-11

Bench: S/Shri Chandra Poojari, Am&George George K., Jm

…oncerns having proximity to prices of exports to unrelated parties and were comparable. Therefore, the addition is to be deleted. For this, the Ld. AR relied on the judgment of the Punjab & Haryana High Court in the case of CIT vs. Jyothi Industries (2011) 330 ITR 573 ( P & H ). 5.3The Ld. AR submitted that no comparable cases were brought on record by the Assessing officer to rebut the contentions of the assessee. Hence,addition solely on conjectures and surmises not backed by material data is not warranted. For this, he relied on the following case laws: 1) CIT vs. Modi Xerox Ltd.(2016) 41 DTR (All) 55,…

Sri.R. Pratap, Kollam vs. The ACIT, Kollam

In the result, the appeals of the assessees in ITA Nos

ITA 37/COCH/2016[2009-10]Status: DisposedITAT Cochin03 Feb 2020AY 2009-10

Bench: S/Shri Chandra Poojari, Am&George George K., Jm

…oncerns having proximity to prices of exports to unrelated parties and were comparable. Therefore, the addition is to be deleted. For this, the Ld. AR relied on the judgment of the Punjab & Haryana High Court in the case of CIT vs. Jyothi Industries (2011) 330 ITR 573 ( P & H ). 5.3The Ld. AR submitted that no comparable cases were brought on record by the Assessing officer to rebut the contentions of the assessee. Hence,addition solely on conjectures and surmises not backed by material data is not warranted. For this, he relied on the following case laws: 1) CIT vs. Modi Xerox Ltd.(2016) 41 DTR (All) 55,…

Mhatre Engineering P.Ld, Navi Mumbai vs. ITO WD 10(3)(3), Mumbai

The appeal of the assessee is partly allowed

ITA 2187/MUM/2015[2010-11]Status: DisposedITAT Mumbai08 Sept 2016AY 2010-11

Bench: Shri Joginder Singh, Assessment Year: 2010-11

Section 143(3)Section 40A(2)Section 40A(2)(a)

…आयकर अपील"य अ"धकरण,‘एक-सद"य’ "यायपीठ,मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “SMC”, MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य, के सम" Before Shri Joginder Singh, Judicial Member, Assessment Year: 2010-11 M/s Mhatre Engineering Pvt. Income Tax Officer, Ltd., Ward-10(3)(3), बनाम/ R-648, TTC Industrail Area, R. No.452, Vs. MIDC, Rabale, Aayakar Bhavan, Navi Mumbai-400701 M.K. Road, Mumbai-400020 "नधा"रती / Assessee राज"व / Revenue P.A. No.AABCM9483B "नधा"रती क" ओर से / Assessee by Shri Subodh Ratnaparkhi Shri S.K. Mishra-DR राज"व क" ओर से / Revenue by सुनवाई क" तार"ख / Date of Hearing 17/08/2016 08/0…

CIT v. Jyothi Industries (330 ITR 573) — Cited in 14 Judgments | BharatTax