CIT v. Paradise Holidays

325 ITR 13High Court2010#1046 most cited

What is CIT v. Paradise Holidays authority for?

Regularly maintained and audited books of account, free from auditor qualifications, are presumed correct. The Revenue bears the onus to prove specific defects or unreliability to justify rejecting such books under Section 145(3) or making additions.

104

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2015 to 2026.

Also referred to as

CIT v. Paradise Holidays · 325 ITR 13 · Section 145(3) · rejection of books of account · audited books · onus of proof Revenue · specific defects · Section 145 · Section 143(3) · presumption correctness books

Also reported as

2010 SCC OnLine DEL 1753

Sections most often in play

Section 143(3)Section 132(4)Section 133(6)Section 69ASection 147Section 133ASection 145(3)Section 153A
Read the full judgment

Issues it is cited on

third party informationsection 158bbonus of proofrejection of books of accountstatement under section 132(4)retracted statementsurvey under section 133asection 145(3)section 131(1a)section 145section 158bsection 158

Judgments citing CIT v. Paradise Holidays

ACIT, New Delhi vs. M/S. Shiv Naresh Sports Pvt. Ltd., New Delhi

In the result, revenue appeal is dismissed

ITA 5538/DEL/2016[2011-12]Status: DisposedITAT Delhi18 Aug 2023AY 2011-12

Bench: Shri B.R.R. Kumar & Shri Yogesh Kumar Us

For Appellant: Shri S. B. Gupta, C. AFor Respondent: Shri H. K. Choudhary, [CIT] - D. R
Section 127Section 132Section 139Section 142(1)Section 143(3)

…erified, it could at the most become a ground for disallowing that particular expense but the same cannot be held as a ground for rejection of books of accounts as a whole as held by the Hon’ble Delhi High Court in the case of CIT v. Paradise Holidays (2010) 325 ITR 13. • The assessee had maintained stadium-wise income ledgers and had submitted stadium-wise detail of revenue earned. Further, assessee had submitted comparative statement matching revenue as per contract with CWG authorities (BOQ) and expense incurred on account of cement, labourcontractors sub-contractor. AO has not doubted about the correctness…

Sandeep Jain, Jaipur vs. The Income Tax Officer, Ward 6(4) Jaipur

In the result, appeal of the assessee is partly allowed

ITA 20/JPR/2023[2017-18]Status: DisposedITAT Jaipur27 Jun 2023AY 2017-18

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

For Appellant: Shri Manish Agarwal (C.A.)For Respondent: Smt Monisha Choudhary (Addl. CIT) a
Section 143(3)Section 80C

…ld.AO has not pointed any single error/defect in the purchase details invoices, sales, details, financial statements details etc., being part of books of accounts so furnished before AO. Hon’ble Delhi High Court in the case of CIT v. Paradise Holidays [2010] 325 ITR 13 (Delhi), has held that if accounts which are regularly maintained in the course of business and are duly audited, free from any qualification by the auditors, should normally be taken as correct unless there are adequate reasons to indicate that they are incorrect or unreliable. The onus is upon the Revenue to show that either the books of account…

Sun Pharmaceutical Industries, Mumbai vs. JCIT 20(3), Mumbai

In the result appeal of the Revenue is hereby dismissed

ITA 3507/MUM/2016[2011-12]Status: DisposedITAT Ahmedabad24 Aug 2022AY 2011-12

Bench: Shri Mahavir Prasad & Shri Waseem Ahmed

For Appellant: Shri S.N. Soparkar, Sr. AdvocateFor Respondent: Shri Mohd Usman, CIT-DR
Section 80I

…by the assessee, after making specific disallowances, which in itself amounts to a finding that the books of account of the assessee could not be said as unreliable or otherwise not capable of proving the assessee's income. In CIT vs Paradise Holidays (2010) 325 ITR 13 (Delhi) it was held that Assessing Officer having made separate and distinct additions for ail the defects mentioned by him for rejection of books of account of the assessee, book result could not be rejected more so when the Assessing Officer has relied upon incomparable cases. Hence, the rejection of books of accounts cannot be sustained merely…

The ITO-3(1)(1), Mumbai vs. M/S. A B Color Pvt. Ltd, Mumbai

In the result, appeal filed by the Revenue is dismissed

ITA 2928/MUM/2019[2012-13]Status: DisposedITAT Mumbai14 Jul 2022AY 2012-13

Bench: Shri Vikas Awasthy, Hon'Ble & Shri S. Rifaur Rahman, Hon'Bleincome Tax Officer – 3(1)(1) V. M/S. A.B. Color Pvt. Ltd., Room No. 666, 6Th Floor 901, Maker Chamber V Aayakar Bhavan, M.K. Road Narimanpoint, Mumbai - 400021 Mumbai - 400020 Pan: Aaaca3373K (Appellant) (Respondent)

For Appellant: Shri Harsh KapadiaFor Respondent: Shri Mehul Jain
Section 115JSection 143(2)Section 143(3)Section 145

…on by the auditors, should be taken as correct unless there are adequate reasons to indicate that they are incorrect or unreliable. The onus is upon the Revenue to show that the Books of accounts were incorrect or incomplete 6. CIT v. Paradise Holidays [2010] 325 ITR 13 (Del) 37-40 7. St. Teresa's Oil Mills v. State of Karela [1970] 76 ITR 365 (Ker) 41-45 AO cannot reject the books of account of an assessee under section 145 only on the basis of surmises and conjecture. The onus is on him to demonstrate any defects or discrepancies 8. ITO v. M/s. Eternity Jewels 46-51 In any case, insignificant mistakes or defect…

DCIT Central Circle- 19, New Delhi vs. Krbl Limited, Delhi

In the result, the appeal of the assessee on this ground is allowed

ITA 1344/DEL/2020[2016-17]Status: DisposedITAT Delhi09 May 2022AY 2016-17

Bench: Sh. A.D. Jaindr. B. R. R. Kumarita No. 1196/Del/2020 : Asstt. Year: 2010-11 Ita No. 1197/Del/2020 : Asstt. Year: 2011-12

For Appellant: Sh. Ajay Vohra, Sr. AdvFor Respondent: Ms. Meenakshi J. Goswami, CIT DR
Section 143(3)Section 153A

…ents before us, the ld. AR argued mainly on three legal points and relied on various judicial pronouncements. 99. The first being, Books of accounts have been accepted as correct and complete then purchases cannot be disallowed.  CIT vs. Paradise Holidays: 325 ITR 13 (Del) ITA Nos.1338 to 1344/Del/2020 KRBL Ltd.  Pr. CIT vs. Santha Build-Tech India Pvt. Ltd.: TCA Nos. 161 to 164 of 2017 (Madras HC)  ACIT vs. Ravi Agricultural Industries: 117 ITD 338 (Agra) 100. The second being, where sales in quantity and value have been accepted, corresponding purchase could not be disallowed.  Ashok Nanda vs. DCIT: 54…

DCIT Central Circle- 19, New Delhi vs. Krbl Limited, Delhi

In the result, the appeal of the assessee on this ground is allowed

ITA 1343/DEL/2020[2015-16]Status: DisposedITAT Delhi09 May 2022AY 2015-16

Bench: Sh. A.D. Jaindr. B. R. R. Kumarita No. 1196/Del/2020 : Asstt. Year: 2010-11 Ita No. 1197/Del/2020 : Asstt. Year: 2011-12

For Appellant: Sh. Ajay Vohra, Sr. AdvFor Respondent: Ms. Meenakshi J. Goswami, CIT DR
Section 143(3)Section 153A

…ents before us, the ld. AR argued mainly on three legal points and relied on various judicial pronouncements. 99. The first being, Books of accounts have been accepted as correct and complete then purchases cannot be disallowed.  CIT vs. Paradise Holidays: 325 ITR 13 (Del) ITA Nos.1338 to 1344/Del/2020 KRBL Ltd.  Pr. CIT vs. Santha Build-Tech India Pvt. Ltd.: TCA Nos. 161 to 164 of 2017 (Madras HC)  ACIT vs. Ravi Agricultural Industries: 117 ITD 338 (Agra) 100. The second being, where sales in quantity and value have been accepted, corresponding purchase could not be disallowed.  Ashok Nanda vs. DCIT: 54…

DCIT Central Circle- 19, New Delhi vs. Krbl Limited, Delhi

In the result, the appeal of the assessee on this ground is allowed

ITA 1342/DEL/2020[2014-15]Status: DisposedITAT Delhi09 May 2022AY 2014-15

Bench: Sh. A.D. Jaindr. B. R. R. Kumarita No. 1196/Del/2020 : Asstt. Year: 2010-11 Ita No. 1197/Del/2020 : Asstt. Year: 2011-12

For Appellant: Sh. Ajay Vohra, Sr. AdvFor Respondent: Ms. Meenakshi J. Goswami, CIT DR
Section 143(3)Section 153A

…ents before us, the ld. AR argued mainly on three legal points and relied on various judicial pronouncements. 99. The first being, Books of accounts have been accepted as correct and complete then purchases cannot be disallowed.  CIT vs. Paradise Holidays: 325 ITR 13 (Del) ITA Nos.1338 to 1344/Del/2020 KRBL Ltd.  Pr. CIT vs. Santha Build-Tech India Pvt. Ltd.: TCA Nos. 161 to 164 of 2017 (Madras HC)  ACIT vs. Ravi Agricultural Industries: 117 ITD 338 (Agra) 100. The second being, where sales in quantity and value have been accepted, corresponding purchase could not be disallowed.  Ashok Nanda vs. DCIT: 54…

DCIT Central Circle- 19, New Delhi vs. Krbl Limited, Delhi

In the result, the appeal of the assessee on this ground is allowed

ITA 1341/DEL/2020[2013-14]Status: DisposedITAT Delhi09 May 2022AY 2013-14

Bench: Sh. A.D. Jaindr. B. R. R. Kumarita No. 1196/Del/2020 : Asstt. Year: 2010-11 Ita No. 1197/Del/2020 : Asstt. Year: 2011-12

For Appellant: Sh. Ajay Vohra, Sr. AdvFor Respondent: Ms. Meenakshi J. Goswami, CIT DR
Section 143(3)Section 153A

…ents before us, the ld. AR argued mainly on three legal points and relied on various judicial pronouncements. 99. The first being, Books of accounts have been accepted as correct and complete then purchases cannot be disallowed.  CIT vs. Paradise Holidays: 325 ITR 13 (Del) ITA Nos.1338 to 1344/Del/2020 KRBL Ltd.  Pr. CIT vs. Santha Build-Tech India Pvt. Ltd.: TCA Nos. 161 to 164 of 2017 (Madras HC)  ACIT vs. Ravi Agricultural Industries: 117 ITD 338 (Agra) 100. The second being, where sales in quantity and value have been accepted, corresponding purchase could not be disallowed.  Ashok Nanda vs. DCIT: 54…

DCIT Central Circle- 19, New Delhi vs. Krbl Limited, Delhi

In the result, the appeal of the assessee on this ground is allowed

ITA 1340/DEL/2020[2012-13]Status: DisposedITAT Delhi09 May 2022AY 2012-13

Bench: Sh. A.D. Jaindr. B. R. R. Kumarita No. 1196/Del/2020 : Asstt. Year: 2010-11 Ita No. 1197/Del/2020 : Asstt. Year: 2011-12

For Appellant: Sh. Ajay Vohra, Sr. AdvFor Respondent: Ms. Meenakshi J. Goswami, CIT DR
Section 143(3)Section 153A

…ents before us, the ld. AR argued mainly on three legal points and relied on various judicial pronouncements. 99. The first being, Books of accounts have been accepted as correct and complete then purchases cannot be disallowed.  CIT vs. Paradise Holidays: 325 ITR 13 (Del) ITA Nos.1338 to 1344/Del/2020 KRBL Ltd.  Pr. CIT vs. Santha Build-Tech India Pvt. Ltd.: TCA Nos. 161 to 164 of 2017 (Madras HC)  ACIT vs. Ravi Agricultural Industries: 117 ITD 338 (Agra) 100. The second being, where sales in quantity and value have been accepted, corresponding purchase could not be disallowed.  Ashok Nanda vs. DCIT: 54…

DCIT Central Circle- 19, New Delhi vs. Krbl Limited, Delhi

In the result, the appeal of the assessee on this ground is allowed

ITA 1339/DEL/2020[2011-12]Status: DisposedITAT Delhi09 May 2022AY 2011-12

Bench: Sh. A.D. Jaindr. B. R. R. Kumarita No. 1196/Del/2020 : Asstt. Year: 2010-11 Ita No. 1197/Del/2020 : Asstt. Year: 2011-12

For Appellant: Sh. Ajay Vohra, Sr. AdvFor Respondent: Ms. Meenakshi J. Goswami, CIT DR
Section 143(3)Section 153A

…ents before us, the ld. AR argued mainly on three legal points and relied on various judicial pronouncements. 99. The first being, Books of accounts have been accepted as correct and complete then purchases cannot be disallowed.  CIT vs. Paradise Holidays: 325 ITR 13 (Del) ITA Nos.1338 to 1344/Del/2020 KRBL Ltd.  Pr. CIT vs. Santha Build-Tech India Pvt. Ltd.: TCA Nos. 161 to 164 of 2017 (Madras HC)  ACIT vs. Ravi Agricultural Industries: 117 ITD 338 (Agra) 100. The second being, where sales in quantity and value have been accepted, corresponding purchase could not be disallowed.  Ashok Nanda vs. DCIT: 54…

DCIT Central Circle- 19, New Delhi vs. Krbl Limited, Delhi

In the result, the appeal of the assessee on this ground is allowed

ITA 1338/DEL/2020[2010-11]Status: DisposedITAT Delhi09 May 2022AY 2010-11

Bench: Sh. A.D. Jaindr. B. R. R. Kumarita No. 1196/Del/2020 : Asstt. Year: 2010-11 Ita No. 1197/Del/2020 : Asstt. Year: 2011-12

For Appellant: Sh. Ajay Vohra, Sr. AdvFor Respondent: Ms. Meenakshi J. Goswami, CIT DR
Section 143(3)Section 153A

…ents before us, the ld. AR argued mainly on three legal points and relied on various judicial pronouncements. 99. The first being, Books of accounts have been accepted as correct and complete then purchases cannot be disallowed.  CIT vs. Paradise Holidays: 325 ITR 13 (Del) ITA Nos.1338 to 1344/Del/2020 KRBL Ltd.  Pr. CIT vs. Santha Build-Tech India Pvt. Ltd.: TCA Nos. 161 to 164 of 2017 (Madras HC)  ACIT vs. Ravi Agricultural Industries: 117 ITD 338 (Agra) 100. The second being, where sales in quantity and value have been accepted, corresponding purchase could not be disallowed.  Ashok Nanda vs. DCIT: 54…

Krbl Limited, Delhi vs. DCIT Central Circle- 07, New Delhi

In the result, the appeal of the assessee on this ground is allowed

ITA 1202/DEL/2020[2016-17]Status: DisposedITAT Delhi09 May 2022AY 2016-17

Bench: Sh. A.D. Jaindr. B. R. R. Kumarita No. 1196/Del/2020 : Asstt. Year: 2010-11 Ita No. 1197/Del/2020 : Asstt. Year: 2011-12

For Appellant: Sh. Ajay Vohra, Sr. AdvFor Respondent: Ms. Meenakshi J. Goswami, CIT DR
Section 143(3)Section 153A

…ents before us, the ld. AR argued mainly on three legal points and relied on various judicial pronouncements. 99. The first being, Books of accounts have been accepted as correct and complete then purchases cannot be disallowed.  CIT vs. Paradise Holidays: 325 ITR 13 (Del) ITA Nos.1338 to 1344/Del/2020 KRBL Ltd.  Pr. CIT vs. Santha Build-Tech India Pvt. Ltd.: TCA Nos. 161 to 164 of 2017 (Madras HC)  ACIT vs. Ravi Agricultural Industries: 117 ITD 338 (Agra) 100. The second being, where sales in quantity and value have been accepted, corresponding purchase could not be disallowed.  Ashok Nanda vs. DCIT: 54…

Krbl Limited, Delhi vs. DCIT Central Circle- 07, New Delhi

In the result, the appeal of the assessee on this ground is allowed

ITA 1201/DEL/2020[2015-16]Status: DisposedITAT Delhi09 May 2022AY 2015-16

Bench: Sh. A.D. Jaindr. B. R. R. Kumarita No. 1196/Del/2020 : Asstt. Year: 2010-11 Ita No. 1197/Del/2020 : Asstt. Year: 2011-12

For Appellant: Sh. Ajay Vohra, Sr. AdvFor Respondent: Ms. Meenakshi J. Goswami, CIT DR
Section 143(3)Section 153A

…ents before us, the ld. AR argued mainly on three legal points and relied on various judicial pronouncements. 99. The first being, Books of accounts have been accepted as correct and complete then purchases cannot be disallowed.  CIT vs. Paradise Holidays: 325 ITR 13 (Del) ITA Nos.1338 to 1344/Del/2020 KRBL Ltd.  Pr. CIT vs. Santha Build-Tech India Pvt. Ltd.: TCA Nos. 161 to 164 of 2017 (Madras HC)  ACIT vs. Ravi Agricultural Industries: 117 ITD 338 (Agra) 100. The second being, where sales in quantity and value have been accepted, corresponding purchase could not be disallowed.  Ashok Nanda vs. DCIT: 54…

Krbl Limited, Delhi vs. DCIT Central Circle- 07, New Delhi

In the result, the appeal of the assessee on this ground is allowed

ITA 1200/DEL/2020[2014-15]Status: DisposedITAT Delhi09 May 2022AY 2014-15

Bench: Sh. A.D. Jaindr. B. R. R. Kumarita No. 1196/Del/2020 : Asstt. Year: 2010-11 Ita No. 1197/Del/2020 : Asstt. Year: 2011-12

For Appellant: Sh. Ajay Vohra, Sr. AdvFor Respondent: Ms. Meenakshi J. Goswami, CIT DR
Section 143(3)Section 153A

…ents before us, the ld. AR argued mainly on three legal points and relied on various judicial pronouncements. 99. The first being, Books of accounts have been accepted as correct and complete then purchases cannot be disallowed.  CIT vs. Paradise Holidays: 325 ITR 13 (Del) ITA Nos.1338 to 1344/Del/2020 KRBL Ltd.  Pr. CIT vs. Santha Build-Tech India Pvt. Ltd.: TCA Nos. 161 to 164 of 2017 (Madras HC)  ACIT vs. Ravi Agricultural Industries: 117 ITD 338 (Agra) 100. The second being, where sales in quantity and value have been accepted, corresponding purchase could not be disallowed.  Ashok Nanda vs. DCIT: 54…

Krbl Limited, Delhi vs. DCIT Central Circle- 07, New Delhi

In the result, the appeal of the assessee on this ground is allowed

ITA 1199/DEL/2020[2013-14]Status: DisposedITAT Delhi09 May 2022AY 2013-14

Bench: Sh. A.D. Jaindr. B. R. R. Kumarita No. 1196/Del/2020 : Asstt. Year: 2010-11 Ita No. 1197/Del/2020 : Asstt. Year: 2011-12

For Appellant: Sh. Ajay Vohra, Sr. AdvFor Respondent: Ms. Meenakshi J. Goswami, CIT DR
Section 143(3)Section 153A

…ents before us, the ld. AR argued mainly on three legal points and relied on various judicial pronouncements. 99. The first being, Books of accounts have been accepted as correct and complete then purchases cannot be disallowed.  CIT vs. Paradise Holidays: 325 ITR 13 (Del) ITA Nos.1338 to 1344/Del/2020 KRBL Ltd.  Pr. CIT vs. Santha Build-Tech India Pvt. Ltd.: TCA Nos. 161 to 164 of 2017 (Madras HC)  ACIT vs. Ravi Agricultural Industries: 117 ITD 338 (Agra) 100. The second being, where sales in quantity and value have been accepted, corresponding purchase could not be disallowed.  Ashok Nanda vs. DCIT: 54…

Krbl Limited, Delhi vs. DCIT Central Circle- 07, New Delhi

In the result, the appeal of the assessee on this ground is allowed

ITA 1198/DEL/2020[2012-13]Status: DisposedITAT Delhi09 May 2022AY 2012-13

Bench: Sh. A.D. Jaindr. B. R. R. Kumarita No. 1196/Del/2020 : Asstt. Year: 2010-11 Ita No. 1197/Del/2020 : Asstt. Year: 2011-12

For Appellant: Sh. Ajay Vohra, Sr. AdvFor Respondent: Ms. Meenakshi J. Goswami, CIT DR
Section 143(3)Section 153A

…ents before us, the ld. AR argued mainly on three legal points and relied on various judicial pronouncements. 99. The first being, Books of accounts have been accepted as correct and complete then purchases cannot be disallowed.  CIT vs. Paradise Holidays: 325 ITR 13 (Del) ITA Nos.1338 to 1344/Del/2020 KRBL Ltd.  Pr. CIT vs. Santha Build-Tech India Pvt. Ltd.: TCA Nos. 161 to 164 of 2017 (Madras HC)  ACIT vs. Ravi Agricultural Industries: 117 ITD 338 (Agra) 100. The second being, where sales in quantity and value have been accepted, corresponding purchase could not be disallowed.  Ashok Nanda vs. DCIT: 54…

Krbl Limited, Delhi vs. DCIT Central Circle- 07, New Delhi

In the result, the appeal of the assessee on this ground is allowed

ITA 1197/DEL/2020[2011-12]Status: DisposedITAT Delhi09 May 2022AY 2011-12

Bench: Sh. A.D. Jaindr. B. R. R. Kumarita No. 1196/Del/2020 : Asstt. Year: 2010-11 Ita No. 1197/Del/2020 : Asstt. Year: 2011-12

For Appellant: Sh. Ajay Vohra, Sr. AdvFor Respondent: Ms. Meenakshi J. Goswami, CIT DR
Section 143(3)Section 153A

…ents before us, the ld. AR argued mainly on three legal points and relied on various judicial pronouncements. 99. The first being, Books of accounts have been accepted as correct and complete then purchases cannot be disallowed.  CIT vs. Paradise Holidays: 325 ITR 13 (Del) ITA Nos.1338 to 1344/Del/2020 KRBL Ltd.  Pr. CIT vs. Santha Build-Tech India Pvt. Ltd.: TCA Nos. 161 to 164 of 2017 (Madras HC)  ACIT vs. Ravi Agricultural Industries: 117 ITD 338 (Agra) 100. The second being, where sales in quantity and value have been accepted, corresponding purchase could not be disallowed.  Ashok Nanda vs. DCIT: 54…

Krbl Limited, Delhi vs. DCIT Central Circle- 07, New Delhi

In the result, the appeal of the assessee on this ground is allowed

ITA 1196/DEL/2020[2010-11]Status: DisposedITAT Delhi09 May 2022AY 2010-11

Bench: Sh. A.D. Jaindr. B. R. R. Kumarita No. 1196/Del/2020 : Asstt. Year: 2010-11 Ita No. 1197/Del/2020 : Asstt. Year: 2011-12

For Appellant: Sh. Ajay Vohra, Sr. AdvFor Respondent: Ms. Meenakshi J. Goswami, CIT DR
Section 143(3)Section 153A

…ents before us, the ld. AR argued mainly on three legal points and relied on various judicial pronouncements. 99. The first being, Books of accounts have been accepted as correct and complete then purchases cannot be disallowed.  CIT vs. Paradise Holidays: 325 ITR 13 (Del) ITA Nos.1338 to 1344/Del/2020 KRBL Ltd.  Pr. CIT vs. Santha Build-Tech India Pvt. Ltd.: TCA Nos. 161 to 164 of 2017 (Madras HC)  ACIT vs. Ravi Agricultural Industries: 117 ITD 338 (Agra) 100. The second being, where sales in quantity and value have been accepted, corresponding purchase could not be disallowed.  Ashok Nanda vs. DCIT: 54…

Rakesh Vaid, New Delhi vs. ITO Ward - 62(2), New Delhi

In the result, assessee’s appeal, ITA no

ITA 7821/DEL/2019[2010-11]Status: DisposedITAT Delhi08 Apr 2022AY 2010-11

Bench: Shri Kul Bharat[Assessment Year: 2010-11]

Section 145(3)Section 147Section 148Section 151

…d to reject the claim of appellant. Reliance is placed on the following judicial pronouncements: a) 315 ITR 185 (P&H) CIT vs. OM Overseas b) 320 ITR 116 (All) CIT vs. Mascot India Tools & Forgings (P) Ltd. c) 64 DTR 409 (Jai) Asstt. CIT vs. Shankar Exports d) 325 ITR 13 (Del) CIT vs. Paradise Holidays e) ITA No. 999/2010 dated 03.08.2010 CIT vs. M/s Rice India Exports Pvt. Ltd. in, “3 It is settled law that in revenue matters, the onus of proof is not a static one. Though the initial burden of proof lies on the assessee yet when it files purchase bills and affidavits, the onus shifts to the Revenue. One must not…

Kalaneedhi Jewellers LLP, Patiala vs. DCIT-CC, Patiala

In the result, appeals of both the assesses are allowed

ITA 311/CHANDI/2021[2017-18]Status: DisposedITAT Chandigarh25 Mar 2022AY 2017-18
For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Smt. Priyanka Dhar, Sr. DR
Section 143(3)

…-II vs. Amarjit Singh Bajwa (2013) 84 CCH 198 (P&H) • Lalchand Bhagat Ambica Ram vs CIT [1959] 37 ITR 288 (SC) • Mehta Parikh & Co. vs CIT [1956] 30 ITR 181 (SC) • ACIT vs. Roop Chand Tharani (2012) 66 DTR 104 (Chhattisgarh) • CIT vs. Paradise Holidays (2010) 325 ITR 13 (Del ) • CIT vs. Smt. Poonam Rani (2010) 326 ITR 223 (Del ) • CIT vs. Om Overseas (2009) 315 ITR 185 (P&H ) • CIT vs. Ludhiana Steel Rolling Mills (2007) 295 ITR 111(P&H) • CIT Vs K.C. Malhotra 164 Taxman 101 (P&H) • Eland International (P) Ltd. V/s Deputy Commissioner of Income Tax as reported in 124 TTJ 0554 (DEL-TRIB) • CIT vs. Jaora Flour and…