CIT v. Nitin S. Garg

208 Taxmann 16High Court2012#2488 most cited

What is CIT v. Nitin S. Garg authority for?

A trading liability acknowledged and continued to be shown in the balance sheet cannot be treated as cessation of liability under Section 41(1) merely because it remained outstanding for several years, unless the assessee has written it off in its books. The Assessing Officer must prove that the assessee obtained a benefit.

47

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2026.

Also referred to as

CIT v. Nitin S. Garg · Section 41(1) · cessation of trading liability · sundry creditors · outstanding liabilities · acknowledgement of liability · balance sheet · written off · Assessing Officer onus

Also reported as

22 Taxmann.com 59

Sections most often in play

Section 133(6)Section 143(3)Section 41(1)Section 142(1)Section 68Section 133ASection 1961Section 69C

Issues it is cited on

section 24(1)remission or cessation of liabilitytrade creditorssection 41(1)section 41percentage completion methodsundry creditorssection 40a(2)(b)section 40a(2)section 36(1)(vii)commercial expediencydisallowance of interest expenditure

Judgments citing CIT v. Nitin S. Garg

HARSHAD HIMMATLAL RUPANI,PUNE vs. ITO WARD 5(2), PUNE

In the result the ground number 3 is allowed for Statistical

ITA 920/PUN/2025[2014-15]Status: DisposedITAT Pune28 Jan 2026AY 2014-15

Bench: Dr.Dipak P. Ripote & Shri Vinay Bhamoreआयकर अपऩल सं. / Ita No.920/Pun/2025 निर्धारण वषा / Assessment Year: 2014-15 Harshad Himmatlal Rupani, V The Income Tax Officer, 101/102, Ashoka Building, S Ward-5(1), Pune. Green Valley Housing Society, Wanwadi, Pune – 411040. Pan: Adopr6163Q Appellant/ Assessee Respondent / Revenue Assessee By Shri Mahavir Jain Revenue By Smt Neha Thakur – (Virtual) Date Of Hearing 21/01/2026 Date Of Pronouncement 28/01/2026 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Appeal Filed By The Assessee Is Against The Order Of Ld.Commissioner Of Income Tax(Appeal)[Nfac], Passed Under Section 250 Of The Income Tax Act, 1961 For A.Y.2014-15 Dated 26.08.2024 Emanating From The Assessment Order Passed Under Section 143(3) Of The Income Tax Act, 1961, Dated 22.11.2016. The Assessee Has Raised The Following Grounds Of Appeal :

Section 143(3)Section 250Section 41(1)

…आयकर अपीलीय अधिकरण ”ए” न्यायपीठ पुणेमें। IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “A” :: PUNE BEFORE DR.DIPAK P. RIPOTE, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपऩल सं. / ITA No.920/PUN/2025 निर्धारण वषा / Assessment Year: 2014-15 Harshad Himmatlal Rupani, V The Income Tax Officer, 101/102, Ashoka Building, s Ward-5(1), Pune. Green Valley Housing Society, Wanwadi, Pune – 411040. PAN: ADOPR6163Q Appellant/ Assessee Respondent / Revenue Assessee by Shri Mahavir Jain Revenue by Smt Neha Thakur – (Virtual) Date of hearing 21/01/2026 Date of pronouncement 28/01/2026 आदेश/ ORDER PER DR…

DY.COMMISSIONER OF INCOME TAX,CC-2,, KANPUR vs. SHRI.MOHAMMAD ASFAND AKHTAR, KANPUR

In the result, the appeal of Revenue in ITA

ITA 144/LKW/2022[2018-19]Status: DisposedITAT Lucknow26 Sept 2025AY 2018-19

Bench: Shri Sudhanshu Srivastava & Shri Anadee Nath Misshraassessment Year: 2018-19 Dcit, Cc-2 V. Shri Mohammad Asfand Laxmi Niwas, 10/503, Akhtar Allenganj, Kanpur-208001. Plot No.02, Block-B, Scheme-39, Ram Rai Ki Sarai, Jajmau, Kanpur Nagar-208010. Tan/Pan: Aempa0823R (Appellant) (Respondent) Assessment Year: 2018-19 Shri Mohammad Asfand Akhtar V. Dcit, Central Circle-Ii Plot No.02, Block-B, Scheme-39, 10/503, Allenganj, Kanpur- Ram Rai Ki Sarai, Jajmau, 208001. Kanpur Nagar-208010. Tan/Pan: Aempa0823R (Appellant) (Respondent) Appellant By: Shri Ashish Jaiswal, Advocate Respondent By: Shri R. K. Agarwal, Cit(Dr) O R D E R

For Appellant: Shri Ashish Jaiswal, AdvocateFor Respondent: Shri R. K. Agarwal, CIT(DR)
Section 143(3)Section 36(1)(va)Section 37Section 41Section 41(1)Section 68Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH “A”, LUCKNOW BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER Assessment Year: 2018-19 DCIT, CC-2 v. Shri Mohammad Asfand Laxmi Niwas, 10/503, Akhtar Allenganj, Kanpur-208001. Plot No.02, Block-B, Scheme-39, Ram Rai Ki Sarai, Jajmau, Kanpur Nagar-208010. TAN/PAN: AEMPA0823R (Appellant) (Respondent) Assessment Year: 2018-19 Shri Mohammad Asfand Akhtar v. DCIT, Central Circle-II Plot No.02, Block-B, Scheme-39, 10/503, Allenganj, Kanpur- Ram Rai Ki Sarai, Jajmau, 208001. Kanpur Nagar-208010. TAN/PAN: AEMPA0823R (Appel…

MOHD. ASFAND AKHTAR,KANPUR vs. DEPUTI COMMISSIONER OF INCOME TAX CC-2, KANPUR

In the result, the appeal of Revenue in ITA

ITA 139/LKW/2022[2018-19]Status: DisposedITAT Lucknow26 Sept 2025AY 2018-19

Bench: Shri Sudhanshu Srivastava & Shri Anadee Nath Misshraassessment Year: 2018-19 Dcit, Cc-2 V. Shri Mohammad Asfand Laxmi Niwas, 10/503, Akhtar Allenganj, Kanpur-208001. Plot No.02, Block-B, Scheme-39, Ram Rai Ki Sarai, Jajmau, Kanpur Nagar-208010. Tan/Pan: Aempa0823R (Appellant) (Respondent) Assessment Year: 2018-19 Shri Mohammad Asfand Akhtar V. Dcit, Central Circle-Ii Plot No.02, Block-B, Scheme-39, 10/503, Allenganj, Kanpur- Ram Rai Ki Sarai, Jajmau, 208001. Kanpur Nagar-208010. Tan/Pan: Aempa0823R (Appellant) (Respondent) Appellant By: Shri Ashish Jaiswal, Advocate Respondent By: Shri R. K. Agarwal, Cit(Dr) O R D E R

For Appellant: Shri Ashish Jaiswal, AdvocateFor Respondent: Shri R. K. Agarwal, CIT(DR)
Section 143(3)Section 36(1)(va)Section 37Section 41Section 41(1)Section 68Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH “A”, LUCKNOW BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER Assessment Year: 2018-19 DCIT, CC-2 v. Shri Mohammad Asfand Laxmi Niwas, 10/503, Akhtar Allenganj, Kanpur-208001. Plot No.02, Block-B, Scheme-39, Ram Rai Ki Sarai, Jajmau, Kanpur Nagar-208010. TAN/PAN: AEMPA0823R (Appellant) (Respondent) Assessment Year: 2018-19 Shri Mohammad Asfand Akhtar v. DCIT, Central Circle-II Plot No.02, Block-B, Scheme-39, 10/503, Allenganj, Kanpur- Ram Rai Ki Sarai, Jajmau, 208001. Kanpur Nagar-208010. TAN/PAN: AEMPA0823R (Appel…

DESH BHUSHAN SINGHAL,SURAT vs. ITO, WARD-1(3)(1), SURAT

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

ITA 862/SRT/2024[2014-15]Status: DisposedITAT Surat31 Jul 2025AY 2014-15

Bench: Ms. Suchitra Raghunath Kamble & Shri Bijayananda Prusethआयकर अपील सं./Ita No.862/Srt/2024 Assessment Year: (2014-15) (Hybrid Hearing) Desh Bhushan Singhal, Vs. Income Tax Officer G-12, Rittz Square, Nr. Indoor Ward-1(3)(1), Stadium, Ghod Dod Road, Surat - Surat 395 007, Gujarat "थायीलेखासं./जीआइआरसं./Pan/Gir No: Acips3627H (Appellant) (Respondent) Appellant By Shri Ramesh Malpani, Ca Respondent By Shri Mukesh Jain, Sr. Dr Date Of Hearing 09/06/2025 Date Of Pronouncement 31/07/2025

Section 133(6)Section 144Section 234BSection 250Section 56

…IN THE INCOME-TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE MS. SUCHITRA RAGHUNATH KAMBLE, JUDICIAL MEMBER & SHRI BIJAYANANDA PRUSETH, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.862/SRT/2024 Assessment Year: (2014-15) (Hybrid hearing) Desh Bhushan Singhal, Vs. Income Tax Officer G-12, Rittz Square, Nr. Indoor Ward-1(3)(1), Stadium, Ghod Dod Road, Surat - Surat 395 007, Gujarat "थायीलेखासं./जीआइआरसं./PAN/GIR No: ACIPS3627H (Appellant) (Respondent) Appellant by Shri Ramesh Malpani, CA Respondent by Shri Mukesh Jain, Sr. DR Date of Hearing 09/06/2025 Date of Pronouncement 31/07/2025 आदेश / O R D E R PER BIJAYANANDA…

SURESH KUMAR YOGINDER KUMAR, TIMBER MARKET 2692-1-2 ,AMBALA CANTT vs. NFAC DELHI JURISDITIONAL OFFICER ITO WARD 4 AMBALA, AMBALA

In the result, appeal of the Assessee is partly allowed

ITA 570/CHANDI/2024[2018-2019]Status: DisposedITAT Chandigarh17 Jan 2025AY 2018-2019
For Appellant: \nShri Sudhir Sehgal, AdvocateFor Respondent: \nShri Dharamvir, JCIT, Sr. DR
Section 142(1)Section 143(2)Section 250Section 253Section 40

…{ "clean_text": "आयकर अपीलीय अधिकरण, चण्डीगढ़ न्यायपीठ “बी”, चण्डीगढ़\nIN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “B”, CHANDIGARH\nHEARING THROUGH: PHYSICAL MODE\nश्री विक्रम सिंहयादव, लेखा सदस्य एवं श्री परेश म. जोशी, न्यायिक सदस्य\nBEFORE: SHRI. VIKRAM SINGH YADAV, AM &SHRI. PARESH M. JOSHI, JM\nआयकर अपील सं . / ITA NO. 570/Chd/2024\nनिर्धारण वर्ष / Assessment Year : 2018-19\nSuresh Kumar Yoginder Kumar\nबनाम\nThe ITO\nWard-4, Ambala\nTimber Market 2692-1-2,\nAmbala Cantt, Haryana-133001\nस्थायी लेखा सं./PAN NO: AAVFS6177P\nअपीलार्थी/Appellant\nप्रत्यर्थी / Respondent\nनिर्धारिती की ओर से/Assessee…

SAKET AGARWAL,JAIPUR vs. ITO WARD 2(3) JAIPUR, JAIPUR

In the result appeal filed by the assessee is allowed

ITA 646/JPR/2024[2014-15]Status: DisposedITAT Jaipur01 Oct 2024AY 2014-15

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Ms. Satwika Jhan, AdvFor Respondent: Ms. Alka Gautam (CIT) a
Section 143(2)Section 143(3)Section 271(1)(c)Section 41(1)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Mk0 ,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. 646/JPR/2024 fu/kZkj.k o"kZ@Assessment Years : 2014-15 Saket Agarwal cuke The ITO, 27, Everest Vihar, Kings Road, Vs. Ward-2(3), Jaipur. Nirman Nagar, Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AEKPA9319Q vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Ms. Satwika Jhan, Adv. jktLo dh vksj ls@ Rev…

ASSISTANT COMMISSIONER OF INCOME-TAX, CIRCLE-2(1)(1), VADODARA, VADODARA vs. ORIENTAL ENTERPRISES PRIVATE LIMITED, PCC NOTIFIED AREA

ITA 807/AHD/2023[2018-19]Status: DisposedITAT Ahmedabad27 Aug 2024AY 2018-19

Bench: Ms. Suchitra Kamble & Shri Makarand V. Mahadeokar

For Appellant: Shri Vartik Chokshi, ARFor Respondent: Shri Ashok Natha Bhalekar, Sr.DR
Section 143(3)Section 36(1)(va)Section 37

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण अहमदाबाद "यायपीठ अहमदाबाद "यायपीठ“ए“, अहमदाबाद। अहमदाबाद "यायपीठ अहमदाबाद। अहमदाबाद। अहमदाबाद। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, AHMEDABAD सु"ी सु"च"ा का"बले,"या"यक सद"य एवं "ीमकरंद वसंत महादेवकर, लेखा सद"य के सम"। ] ] BEFORE MS. SUCHITRA KAMBLE, JUDICIAL MEMBER AND SHRI MAKARAND V. MAHADEOKAR, ACCOUNTANT MEMBER Sl. आयकरअपील सं/ "नधा"रण वष"/ Appeal(s) by : No(s) ITA No(s) Assess- अपीलाथ" /""यथ" / ment Appellant बनाम/vs.Respondent Year(s) 1. 661/Ahd/2023 2016-17 Oriental Enterprise The ACIT Pvt.Ltd. Circle…

ASSISTANT COMMISSIONER OF INCOME-TAX, CIRCLE 2(1)(1), VADODARA, VADODARA vs. ORIENTAL ENTERPRISES PRIVATE LIMITED,, PCC NOTIFIED AREA

ITA 732/AHD/2023[2016-17]Status: DisposedITAT Ahmedabad27 Aug 2024AY 2016-17

Bench: Ms. Suchitra Kamble & Shri Makarand V. Mahadeokar

For Appellant: Shri Vartik Chokshi, ARFor Respondent: Shri Ashok Natha Bhalekar, Sr.DR
Section 143(3)Section 36(1)(va)Section 37

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण अहमदाबाद "यायपीठ अहमदाबाद "यायपीठ“ए“, अहमदाबाद। अहमदाबाद "यायपीठ अहमदाबाद। अहमदाबाद। अहमदाबाद। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, AHMEDABAD सु"ी सु"च"ा का"बले,"या"यक सद"य एवं "ीमकरंद वसंत महादेवकर, लेखा सद"य के सम"। ] ] BEFORE MS. SUCHITRA KAMBLE, JUDICIAL MEMBER AND SHRI MAKARAND V. MAHADEOKAR, ACCOUNTANT MEMBER Sl. आयकरअपील सं/ "नधा"रण वष"/ Appeal(s) by : No(s) ITA No(s) Assess- अपीलाथ" /""यथ" / ment Appellant बनाम/vs.Respondent Year(s) 1. 661/Ahd/2023 2016-17 Oriental Enterprise The ACIT Pvt.Ltd. Circle…

ORIENTAL ENTERPRISE PRIVATE LIMITED,VADODARA vs. THE ACIT, CIRCLE-2(1)(2), VADODARA

ITA 661/AHD/2023[2016-17]Status: DisposedITAT Ahmedabad27 Aug 2024AY 2016-17

Bench: Ms. Suchitra Kamble & Shri Makarand V. Mahadeokar

For Appellant: Shri Vartik Chokshi, ARFor Respondent: Shri Ashok Natha Bhalekar, Sr.DR
Section 143(3)Section 36(1)(va)Section 37

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण अहमदाबाद "यायपीठ अहमदाबाद "यायपीठ“ए“, अहमदाबाद। अहमदाबाद "यायपीठ अहमदाबाद। अहमदाबाद। अहमदाबाद। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, AHMEDABAD सु"ी सु"च"ा का"बले,"या"यक सद"य एवं "ीमकरंद वसंत महादेवकर, लेखा सद"य के सम"। ] ] BEFORE MS. SUCHITRA KAMBLE, JUDICIAL MEMBER AND SHRI MAKARAND V. MAHADEOKAR, ACCOUNTANT MEMBER Sl. आयकरअपील सं/ "नधा"रण वष"/ Appeal(s) by : No(s) ITA No(s) Assess- अपीलाथ" /""यथ" / ment Appellant बनाम/vs.Respondent Year(s) 1. 661/Ahd/2023 2016-17 Oriental Enterprise The ACIT Pvt.Ltd. Circle…

ACIT 2(2)(1), MUMBAI vs. MEDIACOM COMMUNICATIONS PRIVATE LIMITED, MUMBAI

In the result, the appeal of the revenue is dismissed

ITA 68/MUM/2024[AY 2016-17]Status: DisposedITAT Mumbai21 Jun 2024

Bench: Shri Amarjit Singh & Shri Rahul Chaudhary, Acit 2(2)(1) Vs. Mediacom Room No. 545, 5 Th Floor Communications Private Aayakar Bhavan, Limited, 349 Business M.K. Road, Point, Western Express Maharashtra - 400020 Highway Andheri Eeast Maharashtra – 400059 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aafcm6252N Appellant .. Respondent

For Appellant: Nikhil TiwariFor Respondent: Smiti Samant
Section 133(6)Section 143(3)Section 250Section 41(1)

…P a g e | 1 ACIT, 2(2)(1) Vs. Mediacom Communication Pvt. Ltd. IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI AMARJIT SINGH, ACCOUNTANT MEMBER & SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER, ACIT 2(2)(1) Vs. Mediacom Room No. 545, 5 th Floor Communications Private Aayakar Bhavan, Limited, 349 Business M.K. Road, Point, Western Express Maharashtra - 400020 Highway Andheri Eeast Maharashtra – 400059 स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AAFCM6252N Appellant .. Respondent Appellant by : Nikhil Tiwari Respondent by : Smiti Samant Date of Hearing 21.05.2024 Date of Pronouncement 21.06.2024 आदेश /…

THE ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-1, MARGAO., MARGAO vs. M/S SALGAONCAR MINING INDUSTRIES PVT. LTD., PANAJI

In the result, the appeal filed by the Revenue in ITA

ITA 135/PAN/2016[2011-12]Status: DisposedITAT Panaji05 Oct 2023AY 2011-12

Bench: SHRI INTURI RAMA RAO (Accountant Member), SHRI PARTHA SARATHI CHAUDHURY (Judicial Member)

For Appellant: Shri Sukhsagar SyalFor Respondent: Shri Prabhakar Anand
Section 143(3)Section 14ASection 41(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL PANAJI BENCH, PANAJI – VIRTUAL COURT BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER आयकर अपील सं. / ITA No.118/PAN/2016 िनधा"रण वष" / Assessment Year : 2011-12 Salgaocar Mining Industries Vs. JCIT, Margao Range, Private Limited, Margao-Goa. Salgaocar Bhavan, Altinho, Panaji, Goa- 403001. PAN : AABCS8862N Appellant Respondent आयकर अपील सं. / ITA No.135/PAN/2016 िनधा"रण वष" / Assessment Year : 2011-12 ACIT, Circle-1, Margao, Vs. Salgaocar Mining Goa. Industries Private Limited, Salgaocar Bhavan, Altinho, Panaji, Goa- 403001. P…

SALGAOCAR MINING INDUSTRIES PRIVATE LIMITED.,PANAJI vs. THE JOINT COMMISSIONER OF INCOME TAX, MARGAO RANGE., MARGAO

In the result, the appeal filed by the Revenue in ITA

ITA 118/PAN/2016[2011-12]Status: DisposedITAT Panaji05 Oct 2023AY 2011-12

Bench: SHRI INTURI RAMA RAO (Accountant Member), SHRI PARTHA SARATHI CHAUDHURY (Judicial Member)

For Appellant: Shri Sukhsagar SyalFor Respondent: Shri Prabhakar Anand
Section 143(3)Section 14ASection 41(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL PANAJI BENCH, PANAJI – VIRTUAL COURT BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER आयकर अपील सं. / ITA No.118/PAN/2016 िनधा"रण वष" / Assessment Year : 2011-12 Salgaocar Mining Industries Vs. JCIT, Margao Range, Private Limited, Margao-Goa. Salgaocar Bhavan, Altinho, Panaji, Goa- 403001. PAN : AABCS8862N Appellant Respondent आयकर अपील सं. / ITA No.135/PAN/2016 िनधा"रण वष" / Assessment Year : 2011-12 ACIT, Circle-1, Margao, Vs. Salgaocar Mining Goa. Industries Private Limited, Salgaocar Bhavan, Altinho, Panaji, Goa- 403001. P…

ADANI ENTERPRISES LTD.,,AHMEDABAD vs. THE DY. COMMISSIONER OF INCOME TAX, CIRCLE-1(1)(1),, AHMEDABAD

Appeal of the Revenue is hereby dismissed

ITA 2035/AHD/2016[2011-12]Status: DisposedITAT Ahmedabad15 Jul 2022AY 2011-12

Bench: Shri Mahavir Prasad & Shri Waseem Ahmedasstt. Sr.No.

For Appellant: Shri S.N. Soparkar, Sr. Advocate with Shri Vartik Choksi, A.RFor Respondent: Shri Mohd. Usman, C.I.T.DR
Section 143(3)Section 28Section 35Section 92C

…आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’D’’ BENCH, AHMEDABAD BEFORE SHRI MAHAVIR PRASAD, JUDICIAL MEMBER AND SHRI WASEEM AHMED, ACCOUNTANT MEMBER Asstt. Sr.No. ITA No. Name of Appellant Name of Respondent Year Adani Enterprises Ltd., Adani House, Nr. Mithakhali Six Roads, No.2035/Ahd/2016 2011-12 D.C.I.T, Navrangpura, 1-2. & & Circle-1(1)(1), Ahmedabad. No.941/Ahd/2018 2012-13 Ahmedabad PAN :AABCA2804L Adani Enterprises Ltd., Adani House, Nr. No.2030/Ahd/2016 2011-12 D.C.I.T, Mithakhali Six Roads, 3-4 & & Circle-1(1)(1), Navrangpura, No.913/Ahd/2018 2012-13 Ahmedabad Ahmeda…

AARVEE DENIMS & EXPORTS LTD.,,AHMEDABAD vs. THE DY. COMMISSIONER OF INCOME TAX,, AHMEDABAD

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

ITA 993/AHD/2016[2012-13]Status: DisposedITAT Ahmedabad30 Mar 2022AY 2012-13

Bench: S/Shri Pramod M. Jagtap & T.R. Senthil Kumarassessment Year :2012-13 Aarvee Denims & Exports Dcit, Cir.1(1)(1) 191, Shahwadi, Vs Ahmedabad. Nr.Old Octroi Naka Narol-Sarkhej Highway Ahmedabad 382 405. Pan : Aabca 6019 P Assessment Year : 2012-13 Dcit, Cir.1(1)(1) Aarvee Denims & Exports Ahmedabad. Vs Ahmedabad 382 405. Pan : Aabca 6019 P अपीलाथ"/ (Appellant) "" यथ"/(Respondent) Assessee By : Shri D.K. Parikh, Ar Revenue By : Shri V.K. Singh, Sr.Dr सुनवाई क" तार"ख/Date Of Hearing : 24/02/2022 घोषणा क" तार"ख /Date Of Pronouncement: 30/03/2022 आदेश/O R D E R Per T.R. Senthil Kumar: These Cross Appeals Filed By The Assessee & The Revenue Are Against Order Dated 30.3.2016 Passed By Ld.Commissioner Of Income-Tax (Appeals)-1, Ahmedabad [For Short “Ld.Cit(A)] In Appeal No.Cit(A)-1/Dcit, Cir.1(1)(1)/738/2014-15 Relating To The Assessment Year 2012-13. We Dispose Of Both The Appeals By This Common Order.

For Appellant: Shri D.K. Parikh, ARFor Respondent: Shri V.K. Singh, Sr.DR
Section 143(1)Section 143(2)

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण अहमदाबाद "यायपीठ अहमदाबाद "यायपीठ ‘C’ अहमदाबाद। अहमदाबाद "यायपीठ अहमदाबाद। अहमदाबाद। अहमदाबाद। IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, AHMEDABAD (Conducted Through Virtual Court) ] ] BEFORE S/SHRI PRAMOD M. JAGTAP, VICE PRESIDENT AND T.R. SENTHIL KUMAR, JUDICIAL MEMBER Assessment Year :2012-13 Aarvee Denims & Exports DCIT, Cir.1(1)(1) 191, Shahwadi, Vs Ahmedabad. Nr.Old Octroi Naka Narol-Sarkhej Highway Ahmedabad 382 405. PAN : AABCA 6019 P Assessment Year : 2012-13 DCIT, Cir.1(1)(1) Aarvee Denims & Exports Ahme…

THE ITO, WARD-1(2)(4),, VADODARA vs. SHRI PRADEEPSHANKAR B. JHA,, VADODARA

In the result, ground no. 4 of Revenue ‘s appeal is dismissed

ITA 3525/AHD/2016[2012-13]Status: DisposedITAT Ahmedabad30 Mar 2022AY 2012-13
For Appellant: Shri S.N. Soparkar, Sr. A.RFor Respondent: Shri Bhavna P. Yashorai CIT D.R.&

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “B” BENCH (Conducted Through Virtual Court) Before: Shri P.M. Jagtap, Vice President And Shri Siddhartha Nautiyal, Judicial Member Sl. No. Appeal ITA/CO A.Y. Appellant Respondent 1 ITA 1650/Ahd/2015 2008-09 ACIT, Cir-2(2), Baroda Pradeepkumar B. Jha (ABTPJ2556N) 2 CO 128/Ahd/2015 (In 2008-09 Pradeepkumar B. Jha ACIT, Cir-2(2), ITA No. 1650/Ahd/2015) (ABTPJ2556N) Baroda 3 ITA 1115/Ahd/2015 2009-10 ITO, Wd-1(2)(4), Baroda Pradeepkumar B. Jha (ABTPJ2556N) 4 CO 101/Ahd/2015 (In 2009-10 Pradeepkumar B. Jha ITO, Wd-1(2)(4), ITA No. 1115/Ahd/2015) (ABTPJ2556N) Baroda 5 I…

THE DY. COMMISSIONER OF INCOME TAX, CIRCLE-1(1)(1),, AHMEDABAD vs. M/S. AARVEE DENIMS & EXPORTS LTD.,, AHMEDABAD

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

ITA 1553/AHD/2016[2012-13]Status: DisposedITAT Ahmedabad30 Mar 2022AY 2012-13

Bench: S/Shri Pramod M. Jagtap & T.R. Senthil Kumarassessment Year :2012-13 Aarvee Denims & Exports Dcit, Cir.1(1)(1) 191, Shahwadi, Vs Ahmedabad. Nr.Old Octroi Naka Narol-Sarkhej Highway Ahmedabad 382 405. Pan : Aabca 6019 P Assessment Year : 2012-13 Dcit, Cir.1(1)(1) Aarvee Denims & Exports Ahmedabad. Vs Ahmedabad 382 405. Pan : Aabca 6019 P अपीलाथ"/ (Appellant) "" यथ"/(Respondent) Assessee By : Shri D.K. Parikh, Ar Revenue By : Shri V.K. Singh, Sr.Dr सुनवाई क" तार"ख/Date Of Hearing : 24/02/2022 घोषणा क" तार"ख /Date Of Pronouncement: 30/03/2022 आदेश/O R D E R Per T.R. Senthil Kumar: These Cross Appeals Filed By The Assessee & The Revenue Are Against Order Dated 30.3.2016 Passed By Ld.Commissioner Of Income-Tax (Appeals)-1, Ahmedabad [For Short “Ld.Cit(A)] In Appeal No.Cit(A)-1/Dcit, Cir.1(1)(1)/738/2014-15 Relating To The Assessment Year 2012-13. We Dispose Of Both The Appeals By This Common Order.

For Appellant: Shri D.K. Parikh, ARFor Respondent: Shri V.K. Singh, Sr.DR
Section 143(1)Section 143(2)

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण अहमदाबाद "यायपीठ अहमदाबाद "यायपीठ ‘C’ अहमदाबाद। अहमदाबाद "यायपीठ अहमदाबाद। अहमदाबाद। अहमदाबाद। IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, AHMEDABAD (Conducted Through Virtual Court) ] ] BEFORE S/SHRI PRAMOD M. JAGTAP, VICE PRESIDENT AND T.R. SENTHIL KUMAR, JUDICIAL MEMBER Assessment Year :2012-13 Aarvee Denims & Exports DCIT, Cir.1(1)(1) 191, Shahwadi, Vs Ahmedabad. Nr.Old Octroi Naka Narol-Sarkhej Highway Ahmedabad 382 405. PAN : AABCA 6019 P Assessment Year : 2012-13 DCIT, Cir.1(1)(1) Aarvee Denims & Exports Ahme…

THE ACIT, CIRCLE-2(2),, BARODA vs. SHRI PRADEEPSHANKAR B. JHA, BARODA

In the result, ground no. 4 of Revenue ‘s appeal is dismissed

ITA 1650/AHD/2015[2008-09]Status: DisposedITAT Ahmedabad30 Mar 2022AY 2008-09
For Appellant: Shri S.N. Soparkar, Sr. A.RFor Respondent: Shri Bhavna P. Yashorai CIT D.R.&

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “B” BENCH (Conducted Through Virtual Court) Before: Shri P.M. Jagtap, Vice President And Shri Siddhartha Nautiyal, Judicial Member Sl. No. Appeal ITA/CO A.Y. Appellant Respondent 1 ITA 1650/Ahd/2015 2008-09 ACIT, Cir-2(2), Baroda Pradeepkumar B. Jha (ABTPJ2556N) 2 CO 128/Ahd/2015 (In 2008-09 Pradeepkumar B. Jha ACIT, Cir-2(2), ITA No. 1650/Ahd/2015) (ABTPJ2556N) Baroda 3 ITA 1115/Ahd/2015 2009-10 ITO, Wd-1(2)(4), Baroda Pradeepkumar B. Jha (ABTPJ2556N) 4 CO 101/Ahd/2015 (In 2009-10 Pradeepkumar B. Jha ITO, Wd-1(2)(4), ITA No. 1115/Ahd/2015) (ABTPJ2556N) Baroda 5 I…

THE ITO, WARD-2(4),, BARODA vs. SHRI PRADEEPSHANKAR B. JHA, BARODA

In the result, ground no. 4 of Revenue ‘s appeal is dismissed

ITA 1115/AHD/2015[2009-10]Status: DisposedITAT Ahmedabad30 Mar 2022AY 2009-10
For Appellant: Shri S.N. Soparkar, Sr. A.RFor Respondent: Shri Bhavna P. Yashorai CIT D.R.&

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “B” BENCH (Conducted Through Virtual Court) Before: Shri P.M. Jagtap, Vice President And Shri Siddhartha Nautiyal, Judicial Member Sl. No. Appeal ITA/CO A.Y. Appellant Respondent 1 ITA 1650/Ahd/2015 2008-09 ACIT, Cir-2(2), Baroda Pradeepkumar B. Jha (ABTPJ2556N) 2 CO 128/Ahd/2015 (In 2008-09 Pradeepkumar B. Jha ACIT, Cir-2(2), ITA No. 1650/Ahd/2015) (ABTPJ2556N) Baroda 3 ITA 1115/Ahd/2015 2009-10 ITO, Wd-1(2)(4), Baroda Pradeepkumar B. Jha (ABTPJ2556N) 4 CO 101/Ahd/2015 (In 2009-10 Pradeepkumar B. Jha ITO, Wd-1(2)(4), ITA No. 1115/Ahd/2015) (ABTPJ2556N) Baroda 5 I…

THE DCIT, CIRCLE-4,, BARODA vs. M/S. YUVRAJ INDUSTRIES LTD.,, BARODA

In the result, appeal of the Revenue is allowed

ITA 2751/AHD/2011[2007-08]Status: DisposedITAT Ahmedabad13 Dec 2021AY 2007-08

Bench: Shri Rajpal Yadav, Vice- & Shri Pradipkumar Kedia

For Appellant: NoneFor Respondent: Shri Vijaykumar Jaiswal, CIT-
Section 41Section 41(1)

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ, अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, AHMEDABAD [Through Virtual Court] BEFORE SHRI RAJPAL YADAV, VICE-PRESIDENT AND SHRI PRADIPKUMAR KEDIA, ACCOUNTANT MEMBER ITA.No.2751/Ahd/2011 "नधा"रण वष"/Asstt.Year : 2007-08 DCIT, Cir.4 M/s.Yuvraj Industries Ltd. Vs. Baroda. Kamadhenu Bunglow 36, Parichay Park Society Nr.JP Road Police Station Vadodara 390 007 PAN : AAACY 0665 Q अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee by : None Revenue by : Shri Vijaykumar Jaiswal, CIT- DR सुनवाई क" तार"ख/Date of Hearing : 25/10/2021 घोषणा क" तार"ख /Date of Pronouncem…

MERILYN SHIPPING AND TRANSPORTS,VISAKHAPATNAM vs. THE ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-1(1), , VISAKHAPATNAM

In the result appeal of the assessee is allowed

ITA 511/VIZ/2019[2013-14]Status: DisposedITAT Visakhapatnam23 Sept 2021AY 2013-14

Bench: Shri N.K.Choudhry, Hon’Ble & Shri D.S. Sunder Singh, Hon’Bleआयकर अपील सं./I.T.A.No.511/Viz/2019 (निर्धारण वर्ा/Assessment Year:2013-14) M/S Merilyn Shipping & Transports Vs. Asst.Commissioner Of Flat No.3A Income Tax Lakshmi Apartments Circle 1(1) Gokhalae Road Visakhapatnam Maharanipeta [Pan : Aabfm9472B] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent)

For Appellant: Shri I.Kama Sastry, ARFor Respondent: Shri B.Rama Krishna, DR
Section 41(1)

…आयकरअपीलीयअधिकरण, धिशाखापटणम पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM (through web-based video conferencing platform) श्री एन के चौिरी,न्याधयक सदस्य एिं श्री धड.एस .सुन्दर धसंह, लेखा सदस्य के समक्ष BEFORE SHRI N.K.CHOUDHRY, HON’BLE JUDICIAL MEMBER & SHRI D.S. SUNDER SINGH, HON’BLE ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.No.511/Viz/2019 (निर्धारण वर्ा/Assessment Year:2013-14) M/s Merilyn Shipping and Transports Vs. Asst.Commissioner of Flat No.3A Income Tax Lakshmi Apartments Circle 1(1) Gokhalae Road Visakhapatnam Maharanipeta [PAN : AABFM9472B] (अपीलार्थी/ Appellant…

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CIT v. Nitin S. Garg (208 Taxmann 16) — Cited in 47 Judgments | BharatTax