CIT v. Ratansingh. M.Rathod

371 ITR 135High Court#11586 most cited
9

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2019 to 2024.

Issues it is cited on

penalty under section 271econstruction pepenalty under section 271dcorpus fundsection 269ton money receiptsection 53joint development agreementsection 269sjdatrcsection 271e

Judgments citing CIT v. Ratansingh. M.Rathod

Deputy Commissioner of Income Tax, Central Circle-1(4), Hyderabad vs. Pioneer Builders, Hyderabad

In the result, the appeals of Revenue in ITA Nos

ITA 64/HYD/2024[2019-20]Status: DisposedITAT Hyderabad29 Aug 2024AY 2019-20

Bench: Shri Laliet Kumar, Hon’Ble & Shri Madhusudan Sawdiasl.

For Appellant: Shri A.V. Raghuram, Advocate for assessee at Sl.Nos.1 to 3For Respondent: Date of Hearing
Section 127Section 132Section 133ASection 142(1)Section 143(2)Section 143(3)

…have held net profit rate of 5% to 7% as reasonable and fair in the case of Sub contractors. ü CIT vs. P. Sudhakar [ 61 Taxmann.Com 17, Kar HC]- Rate of 5% is determined as fair and reasonable for sub contracts in civil works ü CIT vs. Ratansingh. M.Rathod [371 ITR 135, Born HC (Mag)]- Rate of 8% was upheld as justified for main contractor in civil works ü G.Raja Gopala Rao vs. DCIT [163 ITD46, Vishakhapatnam 'TAT] -Rate of 8% was rightly adopted for the assessee engaged in the business of execution of civil contract works ü TejaConstrcution vs. ACIT [39 SOT 13, Hyd ITAT] - The assessee was a sub-contractor of…

Deputy Commissioner of Income Tax, Central Circle-1(4), Hyderabad vs. Pioneer Builders, Hyderabad

In the result, the appeals of Revenue in ITA Nos

ITA 57/HYD/2024[2020-21]Status: DisposedITAT Hyderabad29 Aug 2024AY 2020-21

Bench: Shri Laliet Kumar, Hon’Ble & Shri Madhusudan Sawdiasl.

For Appellant: Shri A.V. Raghuram, Advocate for assessee at Sl.Nos.1 to 3For Respondent: Date of Hearing
Section 127Section 132Section 133ASection 142(1)Section 143(2)Section 143(3)

…have held net profit rate of 5% to 7% as reasonable and fair in the case of Sub contractors. ü CIT vs. P. Sudhakar [ 61 Taxmann.Com 17, Kar HC]- Rate of 5% is determined as fair and reasonable for sub contracts in civil works ü CIT vs. Ratansingh. M.Rathod [371 ITR 135, Born HC (Mag)]- Rate of 8% was upheld as justified for main contractor in civil works ü G.Raja Gopala Rao vs. DCIT [163 ITD46, Vishakhapatnam 'TAT] -Rate of 8% was rightly adopted for the assessee engaged in the business of execution of civil contract works ü TejaConstrcution vs. ACIT [39 SOT 13, Hyd ITAT] - The assessee was a sub-contractor of…

Deputy Commissioner of Income Tax, Central Circle-1(4), Hyderabad vs. Pioneer Builders, Hyderabad

In the result, the appeals of Revenue in ITA Nos

ITA 56/HYD/2024[2019-20]Status: DisposedITAT Hyderabad29 Aug 2024AY 2019-20

Bench: Shri Laliet Kumar, Hon’Ble & Shri Madhusudan Sawdiasl.

For Appellant: Shri A.V. Raghuram, Advocate for assessee at Sl.Nos.1 to 3For Respondent: Date of Hearing
Section 127Section 132Section 133ASection 142(1)Section 143(2)Section 143(3)

…have held net profit rate of 5% to 7% as reasonable and fair in the case of Sub contractors. ü CIT vs. P. Sudhakar [ 61 Taxmann.Com 17, Kar HC]- Rate of 5% is determined as fair and reasonable for sub contracts in civil works ü CIT vs. Ratansingh. M.Rathod [371 ITR 135, Born HC (Mag)]- Rate of 8% was upheld as justified for main contractor in civil works ü G.Raja Gopala Rao vs. DCIT [163 ITD46, Vishakhapatnam 'TAT] -Rate of 8% was rightly adopted for the assessee engaged in the business of execution of civil contract works ü TejaConstrcution vs. ACIT [39 SOT 13, Hyd ITAT] - The assessee was a sub-contractor of…

Deputy Commissioner of Income Tax, Central Circle-1(4), Hyderabad vs. Dsr Infrastructure Private Limited, Hyderabad

In the result, the appeals of Revenue in ITA Nos

ITA 54/HYD/2024[2020-21]Status: DisposedITAT Hyderabad29 Aug 2024AY 2020-21

Bench: Shri Laliet Kumar, Hon’Ble & Shri Madhusudan Sawdiasl.

For Appellant: Shri A.V. Raghuram, Advocate for assessee at Sl.Nos.1 to 3For Respondent: Date of Hearing
Section 127Section 132Section 133ASection 142(1)Section 143(2)Section 143(3)

…have held net profit rate of 5% to 7% as reasonable and fair in the case of Sub contractors. ü CIT vs. P. Sudhakar [ 61 Taxmann.Com 17, Kar HC]- Rate of 5% is determined as fair and reasonable for sub contracts in civil works ü CIT vs. Ratansingh. M.Rathod [371 ITR 135, Born HC (Mag)]- Rate of 8% was upheld as justified for main contractor in civil works ü G.Raja Gopala Rao vs. DCIT [163 ITD46, Vishakhapatnam 'TAT] -Rate of 8% was rightly adopted for the assessee engaged in the business of execution of civil contract works ü TejaConstrcution vs. ACIT [39 SOT 13, Hyd ITAT] - The assessee was a sub-contractor of…

Deputy Commissioner of Income Tax, Central Circle-1(4), Hyderabad vs. Dsr Infrastructure Private Limited, Hyderabad

In the result, the appeals of Revenue in ITA Nos

ITA 53/HYD/2024[2019-20]Status: DisposedITAT Hyderabad29 Aug 2024AY 2019-20

Bench: Shri Laliet Kumar, Hon’Ble & Shri Madhusudan Sawdiasl.

For Appellant: Shri A.V. Raghuram, Advocate for assessee at Sl.Nos.1 to 3For Respondent: Date of Hearing
Section 127Section 132Section 133ASection 142(1)Section 143(2)Section 143(3)

…have held net profit rate of 5% to 7% as reasonable and fair in the case of Sub contractors. ü CIT vs. P. Sudhakar [ 61 Taxmann.Com 17, Kar HC]- Rate of 5% is determined as fair and reasonable for sub contracts in civil works ü CIT vs. Ratansingh. M.Rathod [371 ITR 135, Born HC (Mag)]- Rate of 8% was upheld as justified for main contractor in civil works ü G.Raja Gopala Rao vs. DCIT [163 ITD46, Vishakhapatnam 'TAT] -Rate of 8% was rightly adopted for the assessee engaged in the business of execution of civil contract works ü TejaConstrcution vs. ACIT [39 SOT 13, Hyd ITAT] - The assessee was a sub-contractor of…

D S R Infrastructure Private Limited, Hyderabad vs. DCIT., Central Circle-1(4), Hyderabad

In the result, the appeals of Revenue in ITA Nos

ITA 51/HYD/2024[2020-21]Status: DisposedITAT Hyderabad29 Aug 2024AY 2020-21

Bench: Shri Laliet Kumar, Hon’Ble & Shri Madhusudan Sawdiasl.

For Appellant: Shri A.V. Raghuram, Advocate for assessee at Sl.Nos.1 to 3For Respondent: Date of Hearing
Section 127Section 132Section 133ASection 142(1)Section 143(2)Section 143(3)

…have held net profit rate of 5% to 7% as reasonable and fair in the case of Sub contractors. ü CIT vs. P. Sudhakar [ 61 Taxmann.Com 17, Kar HC]- Rate of 5% is determined as fair and reasonable for sub contracts in civil works ü CIT vs. Ratansingh. M.Rathod [371 ITR 135, Born HC (Mag)]- Rate of 8% was upheld as justified for main contractor in civil works ü G.Raja Gopala Rao vs. DCIT [163 ITD46, Vishakhapatnam 'TAT] -Rate of 8% was rightly adopted for the assessee engaged in the business of execution of civil contract works ü TejaConstrcution vs. ACIT [39 SOT 13, Hyd ITAT] - The assessee was a sub-contractor of…

DCIT., Central Circle-1(4), Hyderabad vs. Dsr Infrastructure Private Limited, Hyderabad

In the result, the appeals of Revenue in ITA Nos

ITA 50/HYD/2024[2019-20]Status: DisposedITAT Hyderabad29 Aug 2024AY 2019-20

Bench: Shri Laliet Kumar, Hon’Ble & Shri Madhusudan Sawdiasl.

For Appellant: Shri A.V. Raghuram, Advocate for assessee at Sl.Nos.1 to 3For Respondent: Date of Hearing
Section 127Section 132Section 133ASection 142(1)Section 143(2)Section 143(3)

…have held net profit rate of 5% to 7% as reasonable and fair in the case of Sub contractors. ü CIT vs. P. Sudhakar [ 61 Taxmann.Com 17, Kar HC]- Rate of 5% is determined as fair and reasonable for sub contracts in civil works ü CIT vs. Ratansingh. M.Rathod [371 ITR 135, Born HC (Mag)]- Rate of 8% was upheld as justified for main contractor in civil works ü G.Raja Gopala Rao vs. DCIT [163 ITD46, Vishakhapatnam 'TAT] -Rate of 8% was rightly adopted for the assessee engaged in the business of execution of civil contract works ü TejaConstrcution vs. ACIT [39 SOT 13, Hyd ITAT] - The assessee was a sub-contractor of…

D S R Infrastructureprivate Limited, Hyderabad vs. DCIT., Central Circle- 1(4), Hyderabad

In the result, the appeals of Revenue in ITA Nos

ITA 49/HYD/2024[2019-20]Status: DisposedITAT Hyderabad29 Aug 2024AY 2019-20

Bench: Shri Laliet Kumar, Hon’Ble & Shri Madhusudan Sawdiasl.

For Appellant: Shri A.V. Raghuram, Advocate for assessee at Sl.Nos.1 to 3For Respondent: Date of Hearing
Section 127Section 132Section 133ASection 142(1)Section 143(2)Section 143(3)

…have held net profit rate of 5% to 7% as reasonable and fair in the case of Sub contractors. ü CIT vs. P. Sudhakar [ 61 Taxmann.Com 17, Kar HC]- Rate of 5% is determined as fair and reasonable for sub contracts in civil works ü CIT vs. Ratansingh. M.Rathod [371 ITR 135, Born HC (Mag)]- Rate of 8% was upheld as justified for main contractor in civil works ü G.Raja Gopala Rao vs. DCIT [163 ITD46, Vishakhapatnam 'TAT] -Rate of 8% was rightly adopted for the assessee engaged in the business of execution of civil contract works ü TejaConstrcution vs. ACIT [39 SOT 13, Hyd ITAT] - The assessee was a sub-contractor of…

Jt. CIT -(OSD), CC- 6(3), Mumbai vs. Krosslink Infrastructure Ltd., Mumbai

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

ITA 3122/MUM/2018[2005-06]Status: DisposedITAT Mumbai05 Dec 2019AY 2005-06

Bench: Shri Shamim Yahya & Shri Pawan Singhjcit (Osd), Central Circle-6(3) M/S Krosslink Infrastructure Room No. 1926, 19Th Floor, Ltd., 507/511, Vypar Bhavan, Air India Building, Vs. 49, P.D. Mellor Road, Nariman Point, Carnac Bunder, Mumbai-400021 Mumbai-400009 Pan: Aabck2801R Appellant Respondent

For Appellant: Shri J.P. Bairagra with Shri S.K. Mutsaddi (AR)For Respondent: Shri B. Srinivas (CIT-DR)
Section 115JSection 132Section 133ASection 148Section 2(24)Section 254(1)

…6. To strengthen his submissions, on reasonable disallowances, the ld. AR for assessee relied upon the decision in the following case laws.  PCIT vs. M/s Mohomamad Haji Adam & Co. (ITA No. 1004 of 2016 (Bom HC) dt. 11.02.2019.  CIT vs. Ratansingh M. Rathod (371 ITR 135 (Bom).  ACIT vs. Shri Hanvantsingh J. Ranawat (ITA No. 3718/Mum/13),  ITO Vs M/s Shree Gajananda Industries India Pvt Ltd (ITA No. 22 ITA No. 3122/ M/20 18, C.O. 134/ M /2019 & ITA 3863/ M/2018 M/s Krosslink Infrastructure Ltd. 6242/Mum/2017),  ACIT Vs Sanvik Engineers India Pvt Ltd ( ITA No.3201/Del/15)  Smt. Sudha Loyalka vs. ITO (97 t…

CIT v. Ratansingh. M.Rathod (371 ITR 135) — Cited in 9 Judgments | BharatTax