CIT v. Mascot (India) Tools and Forgings Pvt. Ltd.

320 ITR 110Reported decision#20484 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 348,487 Indian tax judgments — from 2024 to 2025.

Judgments citing CIT v. Mascot (India) Tools and Forgings Pvt. Ltd.

ACIT, Allahabad vs. Kesarwani Zarda Bhandar, Allahabad

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

ITA 12/ALLD/2014[2010-11]Status: DisposedITAT Allahabad30 Jun 2025AY 2010-11

Bench: Shri Anadee Nath Misshra & Shri Subhash Malguria

Section 153A

…I.T.A. No.379/Alld/2013, A.Y. 2010-11 1 I.T.A. No.12/Alld/2014, A.Y. 2010-11 IN THE INCOME TAX APPELLATE TRIBUNAL ALLAHABAD BENCH, ALLAHABAD BEFORE SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER AND SHRI SUBHASH MALGURIA, JUDICIAL MEMBER I.T.A. No.379/Alld/2013 Assessment year:2010-11 M/s Kesarwani Zarda Bhandar, Vs. Jt.C.I.T., Sahson, Central Circle, Allahabad Allahabad. PAN:AADFK6279N (Appellant) (Respondent) I.T.A. No.12/Alld/2014 Assessment year:2010-11 Jt.C.I.T., Vs. M/s Kesarwani Zarda Bhandar, Central Circle, Sahson, Allahabad. Allahabad PAN:AADFK6279N (Appellant) (Respondent) Assessee by Shri Praveen…

M/S Kesarwani Zarda Bhandar, Allahabad vs. Jt.CIT, Allahabad

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

ITA 379/ALLD/2013[2010-11]Status: DisposedITAT Allahabad30 Jun 2025AY 2010-11

Bench: Shri Anadee Nath Misshra & Shri Subhash Malguria

Section 153A

…I.T.A. No.379/Alld/2013, A.Y. 2010-11 1 I.T.A. No.12/Alld/2014, A.Y. 2010-11 IN THE INCOME TAX APPELLATE TRIBUNAL ALLAHABAD BENCH, ALLAHABAD BEFORE SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER AND SHRI SUBHASH MALGURIA, JUDICIAL MEMBER I.T.A. No.379/Alld/2013 Assessment year:2010-11 M/s Kesarwani Zarda Bhandar, Vs. Jt.C.I.T., Sahson, Central Circle, Allahabad Allahabad. PAN:AADFK6279N (Appellant) (Respondent) I.T.A. No.12/Alld/2014 Assessment year:2010-11 Jt.C.I.T., Vs. M/s Kesarwani Zarda Bhandar, Central Circle, Sahson, Allahabad. Allahabad PAN:AADFK6279N (Appellant) (Respondent) Assessee by Shri Praveen…

Dy. Commissioner of Income Tax Central Circle, Allahabad vs. M/S Kesarwani Zarda Bhanadar, Allahabad

In the result, Department’s appeal in ITA No

ITA 90/ALLD/2016[2011-12]Status: DisposedITAT Allahabad22 Nov 2024AY 2011-12

Bench: Sh. Sudhanshu Srivastava & Sh. Nikhil Choudharya.Y. 2011-12 Dy. Commissioner Of Income Tax, Vs. M/S Kesarwani Zarda Bhandar, Central Circle, Allahabad Sahson, Allahabad Pan: Aadfk6279N (Appellant) (Respondent) A.Y. 2012-13 Asstt. Commissioner Of Income- Vs. M/S Kesarwani Zarda Bhandar, Tax, Central Circle, Allahabad Sahson, Allahabad Pan: Aadfk6279N (Appellant) (Respondent)

For Appellant: Sh. Praveen Godbole, C.AFor Respondent: Sh. Dr. Neel Jain, CIT DR
Section 143(3)

…nts, which meant that the books of accounts are correct and complete. He, therefore, held that the case of the assessee was squarely covered by the decision of the Hon’ble Allahabad High Court in the case of CIT vs. Mascot (India) Tools and Forgings (P) Ltd., 320 ITR 110 wherein the Hon’ble Court had observed as under:- “While deleting the addition made by the AO the Tribunal, inter alia, has observed as follows: "It is beyond comprehension that the charge of alleged suppression of sales has been confirmed by the CIT(A) without applying his mind on such elaborate written submission and comprehensive details submi…

Asstt. Commissioner of Income Tax Central Circle, Allahabad vs. M/S Kesarwani Zarda Bhandar, Allahabad

In the result, Department’s appeal in ITA No

ITA 481/ALLD/2015[2012-13]Status: DisposedITAT Allahabad22 Nov 2024AY 2012-13

Bench: Sh. Sudhanshu Srivastava & Sh. Nikhil Choudharya.Y. 2011-12 Dy. Commissioner Of Income Tax, Vs. M/S Kesarwani Zarda Bhandar, Central Circle, Allahabad Sahson, Allahabad Pan: Aadfk6279N (Appellant) (Respondent) A.Y. 2012-13 Asstt. Commissioner Of Income- Vs. M/S Kesarwani Zarda Bhandar, Tax, Central Circle, Allahabad Sahson, Allahabad Pan: Aadfk6279N (Appellant) (Respondent)

For Appellant: Sh. Praveen Godbole, C.AFor Respondent: Sh. Dr. Neel Jain, CIT DR
Section 143(3)

…nts, which meant that the books of accounts are correct and complete. He, therefore, held that the case of the assessee was squarely covered by the decision of the Hon’ble Allahabad High Court in the case of CIT vs. Mascot (India) Tools and Forgings (P) Ltd., 320 ITR 110 wherein the Hon’ble Court had observed as under:- “While deleting the addition made by the AO the Tribunal, inter alia, has observed as follows: "It is beyond comprehension that the charge of alleged suppression of sales has been confirmed by the CIT(A) without applying his mind on such elaborate written submission and comprehensive details submi…

CIT v. Mascot (India) Tools and Forgings Pvt. Ltd. (320 ITR 110) — Cited in 4 Judgments | BharatTax