CIT v. Simit P. Seth

38 Taxmann.com 385High Court2013#283 most cited
278

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2016 to 2026.

Also reported as

356 ITR 290

Sections most often in play

Section 147Section 148Section 69CSection 133(6)Section 143(3)Section 145(3)Section 131Section 250

Issues it is cited on

unexplained expendituresection 69csection 133(6)accommodation entrycommissioner (appeals)section 133section 131reassessment proceedingssection 143(1)assistant commissionersection 132section 148

Judgments citing CIT v. Simit P. Seth

Income Tax Officer 41(1)(1), Mumbai vs. Anil Transport Service, Mumbai

In the result, the appeal of the revenue bearing ITA No

ITA 5435/MUM/2025[2009]Status: DisposedITAT Mumbai07 Apr 2026

Bench: Shri Anikesh Banerjee & Ito 41(1)(1), Mumbai Vs Anil Transport Service Room No.830, Kautilya B-102, Harshad Apartment, E.E. Bhavan, Bkc, Bandra East Highway Behind Everad Nagar Sion Mumbai-400051 East, Mumbai-400022 Pan: Aalfa8944J Appellant Respondent Co No.90/Mum/2026 (Assessment Year: 2009-10) Anil Transport Service Vs Ito 41(1)(1) B-102, Harshad Apartment, Room No.830, Kautilya Bhavan, E.E. Highway Behind Everad Bkc, Bandra East Mumbai-400051 Nagar Sion East, Mumbai- 400022 Pan: Aalfa8944J Appellant Respondent Assessee By : Shri C.V.Dharkar Revenue By : Shri Surendra Mohan (Sr. Dr) Date Of Hearing : 01/04/2026 Date Of Pronouncement : 07/04/2026

For Appellant: Shri C.V.DharkarFor Respondent: Shri Surendra Mohan (Sr. DR)
Section 131Section 143(3)Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI SHRI OM PRAKASH KANT, ACCOUNTANT MEMBER BEFORE SHRI ANIKESH BANERJEE, JUDICIAL MEMBER AND ITO 41(1)(1), Mumbai vs Anil Transport Service Room No.830, Kautilya B-102, Harshad Apartment, E.E. Bhavan, BKC, Bandra East Highway Behind Everad Nagar Sion Mumbai-400051 East, Mumbai-400022 PAN: AALFA8944J APPELLANT RESPONDENT CO No.90/Mum/2026 (Assessment Year: 2009-10) Anil Transport Service vs ITO 41(1)(1) B-102, Harshad Apartment, Room No.830, Kautilya Bhavan, E.E. Highway Behind Everad BKC, Bandra East Mumbai-400051 Nagar Sion East, Mumbai- 400022 PAN: AALF…

ITO-19(3)(1), Mumbai vs. Ramniklal Shivji Savla, Mumbai

In the result, the appeal of the Revenue is allowed for

ITA 3525/MUM/2025[2009-10]Status: DisposedITAT Mumbai27 Feb 2026AY 2009-10

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail ()

Section 37Section 68Section 69CSection 74

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “H (SMC)” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND SHRI SANDEEP SINGH KARHAIL (JUDICIAL MEMBER) ITA No. 3525/MUM/2025 Assessment Year: 2009-10 ITO-19(3)(1), 405, 4th floor, Piramal Chamber, Parel, Mumbai-400012. Appellant Vs. Ramniklal Shivji Savla, Parag Steel, 74, Mulji Bhai Building, Khetwadi Road, Mumbai-400 004. PAN NO. AACPS 7486 C Respondent Assessee by Ms. Khushali Pandya Revenue by Mr. Pravin Salunkhe, Sr. DR Date of Hearing 22/01/2026 Date of pronouncement : 27/02/2026 ORDER PER OM PRAKASH KANT, AM This appeal by the Revenue is directe…

DCIT, Circle -2(1)(1), Ahmedabad, Prahlad Nagar vs. Pancham Developers, Chandkheda

In the result, the appeal of the Revenue is partly allowed

ITA 1202/AHD/2025[2017-18]Status: DisposedITAT Ahmedabad06 Feb 2026AY 2017-18

Bench: Shri Tr Senthil Kumar & Shri Narendra Prasad Sinhaassessment Years: 2017-18

Section 136Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, AHMEDABAD BEFORE SHRI TR SENTHIL KUMAR, JUDICIAL MEMBER AND SHRI NARENDRA PRASAD SINHA, ACCOUNTANT MEMBER Assessment Years: 2017-18 Deputy Commissioner of Pancham Developers, Income Tax, Circle – 2(1)(1), Parmeshwar Ha Veb, Nr. Ahmedabad - 382415 Suryayam Hope town, Tragad Jundal Road, Vs. New Chandkheda, Ahmedabad - 382424 [PAN – AAPFP4944H] (Appellant) (Respondent) Assessee by Shri Karan Shah, AR Revenue by Shri Abhijit, SR-D.R Date of Hearing 02.02.2026 Date of Pronouncement 06.02.2026 O R D E R PER NARENDRA PRASAD SINHA, ACCOUNTANT MEMBER: This appeal is…

Assisstant Commissioner of Income Tax Corporate Circle 1 1, Chennai vs. M/S Ei Instrumentation Private Limited, Chennai

In the result, appeal filed by the Revenue is dismissed

ITA 1554/CHNY/2025[2018-19]Status: DisposedITAT Chennai07 Jan 2026AY 2018-19

Bench: Shri Aby T. Varkey & Shri S.R.Raghunatha

For Appellant: Ms.Janani, AdvocateFor Respondent: Ms.Kavitha, Addl.CIT
Section 139Section 148Section 69C

…आयकर अपीलीय अिधकरण, ‘ए’ "यायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH: CHENNAI "ी एबी टी. वक", "ाियक सद" एवं एवं एवं एवं "ी एस. आर. रघुनाथा, लेखा सद" के सम" BEFORE SHRI ABY T. VARKEY, JUDICIAL MEMBER AND SHRI S.R.RAGHUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.1554/Chny/2025 िनधा"रण वष"/Assessment Year: 2018-19 v. The ACIT, M/s. EI Instrumentation – Corporate Circle-1(1), Pvt. Ltd., Chennai. No.93, Govindappa Naicken Street, GPO-Parrys, Chennai-600 001. [PAN: AACCE 7209 A] (अपीलाथ"/Appellant) (""यथ"/Respondent) ""थ" की ओर से /Department by : Ms.Kavitha, Addl.CIT अपीलाथ" की ओर से/ Assessee…

Meenaxi Gems Pvt Ltd, Surat vs. Income Tax Officer, WD-1(1)(4), Surat

In the result, the appeal of the assessee in ITA No

ITA 613/SRT/2025[2007-08]Status: DisposedITAT Surat27 Nov 2025AY 2007-08

Bench: Shri Dinesh Mohan Sinha & Shri Bijayananda Prusethआयकर अपील सं./Ita No.612 & 613/Srt/2025 Assessment Year: (2007-08) (Hybrid Hearing) Meenaxi Gems Pvt. Ltd., Vs. Ito, 5/1108-A, 1167/68-B, Santok Ward – 1(1)(4), Diamonds Office No.106, Gurjar Surat Faliya, Haripura, Surat - 395003 "थायीलेखासं./जीआइआरसं./Pan/Gir No: Aadcm4645B (Appellant) (Respondent) Appellant By Shri Prakash Jhunjhunwala, Ar Respondent By Shri Ajay Uke, Sr. Dr Date Of Hearing 15/09/2025 Date Of Pronouncement 27/11/2025

Section 145(3)Section 147Section 148Section 151(1)Section 250Section 271(1)(c)Section 274

…& 613/SRT/2025/AY 2007-08 Meenaxi Gems Pvt. Ltd. Mohommad Haji Adam & Co., ITA No.1004 of 2016 (Bom), (ii) PCIT Vs. Juned B. Memon, 95 taxmann.com 20 (Guj.), (iii) Mayank Diamond Pvt. Ltd. Vs. ITO (Tax appeal No. 200/2003 (Guj.), (iv) CIT Vs. Simit P. Sheth, 38 Taxmann.com 385 (Guj.), (v) CIT Vs. Bholanath Poy Fab Pvt. Ltd., 355 ITR 290 (Guj.) and (vi) CIT Vs. President Industries, 258 ITR 654 (Guj.). 8. The learned Senior Departmental Representative (ld. Sr. DR) for the revenue supported the orders passed by the lower authorities and requested to uphold the order of the CIT(A). 9. We have heard both the parties…

Meenaxi Gems Pvt Ltd, Surat vs. Income Tax Officer, WD-1(1)(4), Surat

In the result, the appeal of the assessee in ITA No

ITA 612/SRT/2025[2007-08]Status: DisposedITAT Surat27 Nov 2025AY 2007-08

Bench: Shri Dinesh Mohan Sinha & Shri Bijayananda Prusethआयकर अपील सं./Ita No.612 & 613/Srt/2025 Assessment Year: (2007-08) (Hybrid Hearing) Meenaxi Gems Pvt. Ltd., Vs. Ito, 5/1108-A, 1167/68-B, Santok Ward – 1(1)(4), Diamonds Office No.106, Gurjar Surat Faliya, Haripura, Surat - 395003 "थायीलेखासं./जीआइआरसं./Pan/Gir No: Aadcm4645B (Appellant) (Respondent) Appellant By Shri Prakash Jhunjhunwala, Ar Respondent By Shri Ajay Uke, Sr. Dr Date Of Hearing 15/09/2025 Date Of Pronouncement 27/11/2025

Section 145(3)Section 147Section 148Section 151(1)Section 250Section 271(1)(c)Section 274

…& 613/SRT/2025/AY 2007-08 Meenaxi Gems Pvt. Ltd. Mohommad Haji Adam & Co., ITA No.1004 of 2016 (Bom), (ii) PCIT Vs. Juned B. Memon, 95 taxmann.com 20 (Guj.), (iii) Mayank Diamond Pvt. Ltd. Vs. ITO (Tax appeal No. 200/2003 (Guj.), (iv) CIT Vs. Simit P. Sheth, 38 Taxmann.com 385 (Guj.), (v) CIT Vs. Bholanath Poy Fab Pvt. Ltd., 355 ITR 290 (Guj.) and (vi) CIT Vs. President Industries, 258 ITR 654 (Guj.). 8. The learned Senior Departmental Representative (ld. Sr. DR) for the revenue supported the orders passed by the lower authorities and requested to uphold the order of the CIT(A). 9. We have heard both the parties…

ACIT, Mumbai vs. Romil Diam, Mumbai

In the result, above appeal of the Revenue is allowed

ITA 2167/MUM/2025[2011-12]Status: DisposedITAT Mumbai10 Nov 2025AY 2011-12

Bench: Shri Sandeep Gosain & Shri Prabhash Shankar

For Appellant: Shri Sanjay R. Parikh, CAFor Respondent: Shri Annavaran Kosuri, (Sr. AR)
Section 143(3)Section 68Section 74

…bills. It is stated that the Hon’ble Jurisdictional High Court in the case of Hariram Bhambhani (ITA No. 313 of 2013) held that only the profit attributable to the unaccounted sales can be brought to tax. He also placed reliance on the case of Simit P. Sheth (38 Taxmann.com 385),Vijay M. Mistry Construction P. Ltd. (355 ITR 498), Bholanath Poly Fab (P) Ltd (355 ITR 290) and Vijay Proteins Ltd. (58 Taxmann.com 44) etc.He further observed that the issue to be adjudicated is what is the reasonable profit percentage to be adopted for computing the profits arising from the alleged hawala purchases. It was stated that…

ACIT-19(3), Mumbai, Piramal Chamber vs. Romil Diam, Mumbai

In the result, above appeal of the Revenue is allowed

ITA 2166/MUM/2025[2010-11]Status: DisposedITAT Mumbai10 Nov 2025AY 2010-11

Bench: Shri Sandeep Gosain & Shri Prabhash Shankar

For Appellant: Shri Sanjay R. Parikh, CAFor Respondent: Shri Annavaran Kosuri, (Sr. AR)
Section 143(3)Section 68Section 74

…bills. It is stated that the Hon'ble Jurisdictional High Court in the case of Hariram Bhambhani (ITA No. 313 of 2013) held that only the profit attributable to the unaccounted sales can be brought to tax. He also placed reliance on the case of Simit P. Sheth (38 Taxmann.com 385),Vijay M. Mistry Construction P. Ltd. (355 ITR 498), Bholanath Poly Fab (P) Ltd (355 ITR 290) and Vijay Proteins Ltd. (58 Taxmann.com 44) etc.He further observed that the issue to be adjudicated is what is the reasonable profit percentage to be adopted for computing the profits arising from the alleged hawala purchases. It was stated that…

Indian Ion Exchange & Chemicals Limited, Ahmedabad vs. The ITO, Ward-2(1)(1) Previously Ward-2(1)(3), Ahmedabad

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

ITA 1420/AHD/2025[2014-15]Status: DisposedITAT Ahmedabad16 Oct 2025AY 2014-15

Bench: Shri Sanjay Garg & Shri Narendra Prasad Sinhaassessment Year: 2014-15

Section 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “A” BENCH, AHMEDABAD BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND SHRI NARENDRA PRASAD SINHA, ACCOUNTANT MEMBER Assessment Year: 2014-15 Indian Ion Exchange & Income Tax Officer, Chemicals Limited, Ward – 2(1)(1) D-64, Diamond Park, Previously Ward – 2(1)(3), GIDC – Naroda, Aayakar Bhawan Naroda, (Vejalpur), Ahmedabad – 382 330. Nr. Sachin Tower, Vs. (Gujarat). 100 Foot Road, [PAN – AACCI 2242 R] Anandnagar-Prahladnagar Road, Ahmedabad – 380 015. (Gujarat). (Appellant) (Respondent) Assessee by Shri Biren Shah, AR Revenue by Shri B.P. Srivastava, Sr. DR Date of Heari…

Income Tax Officer, Ward-5(1)(2), Noida vs. Bhavya Pipe Industry, Greater Noida

In the result, the appeal of the Revenue and Cross Objection of the assessee are dismissed

ITA 5107/DEL/2024[2022-23]Status: DisposedITAT Delhi14 Oct 2025AY 2022-23

Bench: Shri Yogesh Kumar U.S. & Shri Manish Agarwalincome Tax Officer, Bhavya Pipe Industry Ward-5(1)(2), Plot No. F-39, Site- C, Noida. Vs. Upsidc, Industrial Area, Surajpur ,Gautam Buddha Nagar, Gr. Noida-201306 Uttar Pradesh. Pan-Aatfb2209D (Appellant) (Respondent)

Section 136(6)Section 143(3)Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’: NEW DELHI BEFORE SHRI YOGESH KUMAR U.S., JUDICIAL MEMBER AND SHRI MANISH AGARWAL, ACCOUNTANT MEMBER Income Tax Officer, Bhavya Pipe Industry Ward-5(1)(2), Plot No. F-39, Site- C, Noida. Vs. UPSIDC, Industrial Area, Surajpur ,Gautam Buddha Nagar, Gr. Noida-201306 Uttar Pradesh. PAN-AATFB2209D (Appellant) (Respondent) C.O. No.28/Del/2025 (ASSESSMENT YEAR 2022-23) Bhavya Pipe Industry Income Tax Officer, Plot No. F-39, Site- C, Ward-5(1)(2), UPSIDC, Industrial Area, Vs. Noida. Surajpur ,Gautam Buddha Nagar, Gr. Noida-201306 Uttar Pradesh. PAN-AATFB2209D (…

Deputy Commissioner of Income Tax, Central Circle 2, Trichy, Income Tax Office vs. Ramasamy Sivaprakasam, Karur

ITA 1267/CHNY/2025[2016-17]Status: DisposedITAT Chennai12 Sept 2025AY 2016-17

Bench: Shri Aby T. Varkey & Shri Amitabh Shukla

For Appellant: Mr. M.K. Rangaswamy, CAFor Respondent: Ms. Anitha, Addl. CIT
Section 131Section 133ASection 250Section 37Section 37(1)

…आयकर अपीलीय अिधकरण, ’सी’ "यायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH: CHENNAI "ी एबी टी. वक", "ाियक सद" एवं एवं एवं एवं "ी अिमताभ शु"ा, लेखा सद" के सम" BEFORE SHRI ABY T. VARKEY, JUDICIAL MEMBER AND SHRI AMITABH SHUKLA, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.1266 & 1267/Chny/2025 िनधा"रण वष"/Assessment Years: 2014-15 & 2016-17 The DCIT, v. Ramasamy Sivaprakasam, Central Circle-2, No.32-A, Trichy. Kamarajapuram East Karur, Karur-639 002. [PAN: AZWPS 4034 M] (अपीलाथ"/Appellant) (""यथ"/Respondent) Department by : Ms. Anitha, Addl. CIT Assessee by : Mr. M.K. Rangaswamy, CA : सुनवाईक"तारीख/Date…

Deputy Commissioner of Income Tax, Income Tax Office, Trichy vs. Ramasamy Sivaprakasam, Karur

ITA 1266/CHNY/2025[2014-15]Status: DisposedITAT Chennai12 Sept 2025AY 2014-15

Bench: Shri Aby T. Varkey & Shri Amitabh Shukla

For Appellant: Mr. M.K. Rangaswamy, CAFor Respondent: Ms. Anitha, Addl. CIT
Section 131Section 133ASection 250Section 37Section 37(1)

…आयकर अपीलीय अिधकरण, ’सी’ "यायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH: CHENNAI "ी एबी टी. वक", "ाियक सद" एवं एवं एवं एवं "ी अिमताभ शु"ा, लेखा सद" के सम" BEFORE SHRI ABY T. VARKEY, JUDICIAL MEMBER AND SHRI AMITABH SHUKLA, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.1266 & 1267/Chny/2025 िनधा"रण वष"/Assessment Years: 2014-15 & 2016-17 The DCIT, v. Ramasamy Sivaprakasam, Central Circle-2, No.32-A, Trichy. Kamarajapuram East Karur, Karur-639 002. [PAN: AZWPS 4034 M] (अपीलाथ"/Appellant) (""यथ"/Respondent) Department by : Ms. Anitha, Addl. CIT Assessee by : Mr. M.K. Rangaswamy, CA : सुनवाईक"तारीख/Date…

Rudra Global Infra Products Ltd., Bhavnagar vs. The ACIT, Circle-1, Bhavnagar

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

ITA 2069/AHD/2024[2018-19]Status: DisposedITAT Ahmedabad17 Jul 2025AY 2018-19

Bench: Dr. Brr Kumar & Shri Siddhartha Nautiyal

For Appellant: Shri Tushar Hemani, Sr. Advocate & ShriFor Respondent: Shri Alpesh Parmar, CIT DR
Section 115BSection 133(6)Section 147Section 148Section 234ASection 270ASection 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, AHMEDABAD BEFORE DR. BRR KUMAR, VICE PRESIDENT & SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER I.T.A. No.2069/Ahd/2024 (Assessment Year: 2018-19) Rudra Global Infra Products Ltd., Vs. Assistant Commissioner of Plot No. D/60, Rudra House, 2nd Income Tax, Floor, Nr. Ram Mantra Mandir, Circle-1, Kaliabid, Bhavnagar-364002 Bhavnagar [PAN No.AAGCM9245A] (Appellant) .. (Respondent) Appellant by : Shri Tushar Hemani, Sr. Advocate & Shri Parimalsinh B. Parmar, A.R. Respondent by: Shri Alpesh Parmar, CIT DR 26.06.2025 Date of Hearing Date of Pronouncement 17.07.2025 O R D E R…

Income Tax Officer, Delhi vs. Akash Deep Sethi, Delhi

In the result, the appeal filed by the Revenue is dismissed and at the same time, the cross objections filed by the assessee are also dismissed

ITA 4973/DEL/2024[2021-22]Status: DisposedITAT Delhi16 Jul 2025AY 2021-22

Bench: Shri Challa Nagendra Prasad & Shri S. Rifaur Rahmanincome Tax Officer, Vs. Akash Deep Sethi, Delhi. B-236, Derawal Nagar, Model Town, Delhi – 110 009. (Pan : Abyps8933P) Co No.26/Del/2025 (In Ita No.4973/Del/2024) (Assessment Year: 2021-22) Akash Deep Sethi, Vs. Income Tax Officer, B-236, Derawal Nagar, Delhi. Model Town, Delhi – 110 009. (Pan : Abyps8933P) (Appellant) (Respondent) Assessee By : Shri Ved Jain, Advocate Shri Aman Garg, Ca Ms. Kirti, Ca Revenue By : Shri Ajay Kumar Arora, Sr. Dr Date Of Hearing : 27.05.2025 Date Of Order : 16.07.2025 O R D E R Per S.Rifaur Rahman: 1. This Appeal Is Filed By The Assessee Against The Order Of Ld. Commissioner Of Income-Tax (Appeals)/National Faceless Appeal Centre (Nfac), Delhi

For Appellant: Shri Ved Jain, AdvocateFor Respondent: Shri Ajay Kumar Arora, Sr. DR
Section 133(6)Section 139Section 142(1)Section 143(2)Section 143(3)Section 44A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’: NEW DELHI BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER and SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER Income Tax Officer, vs. Akash Deep Sethi, Delhi. B-236, Derawal Nagar, Model Town, Delhi – 110 009. (PAN : ABYPS8933P) CO No.26/Del/2025 (in ITA No.4973/DEL/2024) (Assessment Year: 2021-22) Akash Deep Sethi, vs. Income Tax Officer, B-236, Derawal Nagar, Delhi. Model Town, Delhi – 110 009. (PAN : ABYPS8933P) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Ved Jain, Advocate Shri Aman Garg, CA Ms. Kirti, CA REVENUE BY : Shri Ajay Kumar Arora, Sr. DR Date of H…

Deputy Commissioner of Income Tax, Circle-1(1), Gurgaon vs. Aro Equipments Private Limited, Gurgaon

In the result, appeal of the Revenue is dismissed

ITA 3415/DEL/2023[2010-11]Status: DisposedITAT Delhi25 Jun 2025AY 2010-11

Bench: Shri Challa Nagendra Prasad & Shri S Rifaur Rahmanिनधा"रणवष"/Assessment Year: 2010-11 बनाम Dcit, Aro Equipments Private Limited Circle-1(1), 5Th Floor, Hsiidc Vs. Plot No.300, Aro Tower, Building, Udyog Vihar, Udyog Vihar, Phase-2, Gurgaon, Phase-5, Gurgaon, Haryana. Haryana. Pan No.Aacca8471G अपीलाथ" Appellant ""यथ"/Respondent

Section 143(1)Section 143(3)Section 145(3)Section 147Section 148

…ITA Nos.3415/Del/2023 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A” NEW DELHI BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER AND SHRI S RIFAUR RAHMAN, ACCOUNTANT MEMBER िनधा"रणवष"/Assessment Year: 2010-11 बनाम DCIT, ARO EQUIPMENTS PRIVATE LIMITED Circle-1(1), 5th Floor, HSIIDC Vs. Plot No.300, ARO Tower, Building, Udyog Vihar, Udyog Vihar, Phase-2, Gurgaon, Phase-5, Gurgaon, Haryana. Haryana. PAN No.AACCA8471G अपीलाथ" Appellant ""यथ"/Respondent Assessee by Shri Kunal Aggarwal, Adv. Revenue by Shri Ajay Kumar Arora, Sr. DR सुनवाईक"तारीख/ Date of hearing: 29.05.2025 25.06.2025 उ"ोषणाक"तारीख/Pronounce…

Astt. Commissioner of Income Tax, Circle-4, Ludhiana, Aayakar Bhawan vs. Waryam Steel Casting Private Limited, Kanganwal Road

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

ITA 757/CHANDI/2024[2019-20]Status: DisposedITAT Chandigarh14 May 2025AY 2019-20

Bench: SHRI. RAJPAL YADAV (Vice President), SHRI. KRINWANT SAHAY (Accountant Member)

For Appellant: Shri Ashwani Kumar, C.A and Ms. Muskan Garg, C.AFor Respondent: Shri Ved Parkash Kalia, Sr. DR
Section 115JSection 148Section 250

…आयकर अपीलीय अिधकरण,च"ीगढ़ "ायपीठ “बी” , च"ीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “B”, CHANDIGARH HEARING THROUGH: PHYSICAL MODE "ी राजपाल यादव, उपा"" एवं "ी कृणव" सहाय, लेखा सद" BEFORE: SHRI. RAJPAL YADAV, VP &SHRI. KRINWANT SAHAY, AM आयकरअपीलसं./ ITA No. 715 /Chd/ 2024 िनधा"रणवष" / Assessment Year : 2019-20 M/s Waryam Steel Castings Private बनाम The DCIT Limited, Circle-4, Ludhiana Kanganwal Road, Jugiana, Ludhiana, Punjab-141010 "ायीलेखासं./PAN NO: AAACW1494P अपीलाथ"/Appellant ""थ"/Respondent आयकरअपीलसं./ ITA No. 757/Chd/ 2024 िनधा"रणवष" / Assessment Year : 2019-20 The ACIT बनाम M/s Waryam S…

Waryam Steel Castings Private Limited, Ludhiana vs. Deputy Commissioner of Income Tax, Circle-4, Ludhiana

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

ITA 715/CHANDI/2024[2019-20]Status: DisposedITAT Chandigarh14 May 2025AY 2019-20

Bench: SHRI. RAJPAL YADAV (Vice President), SHRI. KRINWANT SAHAY (Accountant Member)

For Appellant: Shri Ashwani Kumar, C.A and Ms. Muskan Garg, C.AFor Respondent: Shri Ved Parkash Kalia, Sr. DR
Section 115JSection 148Section 250

…आयकर अपीलीय अिधकरण,च"ीगढ़ "ायपीठ “बी” , च"ीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “B”, CHANDIGARH HEARING THROUGH: PHYSICAL MODE "ी राजपाल यादव, उपा"" एवं "ी कृणव" सहाय, लेखा सद" BEFORE: SHRI. RAJPAL YADAV, VP &SHRI. KRINWANT SAHAY, AM आयकरअपीलसं./ ITA No. 715 /Chd/ 2024 िनधा"रणवष" / Assessment Year : 2019-20 M/s Waryam Steel Castings Private बनाम The DCIT Limited, Circle-4, Ludhiana Kanganwal Road, Jugiana, Ludhiana, Punjab-141010 "ायीलेखासं./PAN NO: AAACW1494P अपीलाथ"/Appellant ""थ"/Respondent आयकरअपीलसं./ ITA No. 757/Chd/ 2024 िनधा"रणवष" / Assessment Year : 2019-20 The ACIT बनाम M/s Waryam S…

ITO, Income Tax Department vs. Ska Techinfra Pvt Ltd, Mumbai

In the result, the appeal filed by the Revenue Department stand dismissed on merits, whereas the CO filed by the Assessee stand dismissed being not pressed

ITA 4369/MUM/2024[2018-19]Status: DisposedITAT Mumbai20 Jan 2025AY 2018-19

Bench: Shri Br Baskaran & Shri Narender Kumar Choudhryassessment Year: 2018-19

For Appellant: Shri Prakash Jhunjhunwala, Ld. A.RFor Respondent: Shri Swapnil Sawant, Ld. Sr. A.R
Section 147Section 250Section 68Section 69C

…the Hon’ble Apex Court however admitted the fact that there are innumerable judgments of the Hon’ble Jurisdictional High Court and other Hon’ble High Courts including in the case of Vijay Protein Vs CIT (2015) 58 Taxman.com 44(Guj) and CIT vs. Simit P. Sheth 38 Taxmann.com 385 (Guj-HC) wherein the decision of the Tribunal in restricting the addition limited to the extent of bringing the gross profit rate on purchases and not the entire amount paid, has been upheld. Recently the Hon’ble Jurisdictional High Court in 12 ITA No.4369/M/2024 & CO No.249/M/2024 M/s. SKA Techinfra Pvt. Ltd. the case of Pr. Commissioner…

Quality Construction Co, Mumbai vs. Asst. Commissioner of Income Tax, Circle 22(3), Mumbai, Piramal Chamber

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

ITA 1403/MUM/2024[2010-2011]Status: DisposedITAT Mumbai05 Dec 2024AY 2010-2011

Bench: Shri Saktijit Dey & Ms Padmavathy S, Am

For Appellant: Shri R.R. Makwana, Sr. DR
Section 143(1)Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, VICE PRESIDENT & MS PADMAVATHY S, AM I.T.A. No. 1403/Mum/2024 (Assessment Year: 2010-11) Quality Construction Co., ACIT, Circle-22(3), 612, Tower A, Kohinoor City Mall, Piramal Chambers, Kohinoor City, Kirol Road, off Mumbai. Vs. L.B.S. Road, Kurla (West), Mumbai-400070. PAN : AAAFQ0226E Appellant) : Respondent) : Shri Gyaneshwar Kataram, AR Appellant /Assessee by : Shri R.R. Makwana, Sr. DR Revenue / Respondent by Date of Hearing : 27.11.2024 Date of Pronouncement : 05.12.2024 O R D E R Per Padmavathy S, AM: This appeal by the asses…

Aro Equipments Private Limited, Gurgaon vs. ACIT, Circle-3(1), New Delhi

In the result, the Appeal of the Assessee is dismissed

ITA 2514/DEL/2023[2010-11]Status: DisposedITAT Delhi05 Nov 2024AY 2010-11

Bench: Shri S. Rifaur Rahman & Shri Yogesh Kumar U.S.

Section 148

…1 ARO Equipments (P) Ltd. Vs. ACIT IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’: NEW DELHI BEFORE SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SHRI YOGESH KUMAR U.S., JUDICIAL MEMBER ITA No. 2514/Del/2023, A.Y.2010-11) ARO Equipments Private ACIT Limited C. R. Building, IP Estate, Plot No. 300, Phase-2, Vs. New Delhi Gurgaon, Hayrana PAN : AACCA8471G (Appellant) (Respondent) Appellant by None Respondent by Shri Virendra Singh, Sr. Dr Date of Hearing 24/10/2024 Date of Pronouncement 05/11/2024 ORDER PER YOGESH KUMAR U.S., JM : This appeal is filed by the Assessee against the order of Ld.CIT (…