CIT v. Singhal Industrial Corporation

303 ITR 225High Court2008#20421 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 331,145 Indian tax judgments — from 2020 to 2025.

Sections most often in play

Section 115BBESection 132BSection 143(3)Section 144Section 145(3)Section 153ASection 234BSection 234C

Issues it is cited on

section 145(3)section 145unexplained expenditureunexplained cash creditundisclosed incomesection 68section 15section 13section 144personcompanysection 14

Judgments citing CIT v. Singhal Industrial Corporation

Sunil Kumar Agarwal, Jaipur vs. Assistant Commissioner of Income Tax, Central Circle-2, Jaipur

ITA 521/JPR/2025[2020-21]Status: DisposedITAT Jaipur14 Oct 2025AY 2020-21

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI, \nvk;dj vihy la-@ITA Nos.513 & 519 to 521/JP/2025\nfu/k Zkj.k o\"kZ@Assessment Years : 2016-17 & 2018-19 to 2020-21\n\nSunil Kumar Agarwal\n395, Narnoli Mansion, Outside\nSanganeri Gate, Jaipur\ncuke\nVs.\nACIT,\nCentral Circle-2,\nJaipur\nLFkk;h y s[kk l a-@thvkb Zvkj la-@PAN/GIR No.: ABRPA9601M\nvihykFkhZ@Appellant i zR;Fkh Z@Respondent\n\nvk;dj vihy la-@ITSS No. 03/JP/2025\nfu/k Zkj.k o\"kZ@Assessment Year : 2015-16\

For Appellant: Shri S. L. Poddar, AdvFor Respondent: Mrs. Anita Rinesh, JCIT, Sr-DR
Section 132Section 139Section 153ASection 234B

…vk;dj vihyh; vf/kdj.k] t;i qj U;k;ihB] t;i qj IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; d s le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, vk;dj vihy la-@ITA Nos.513 & 519 to 521/JP/2025 fu/k Zkj.k o"kZ@Assessment Years : 2016-17 & 2018-19 to 2020-21 Sunil Kumar Agarwal 395, Narnoli Mansion, Outside Sanganeri Gate, Jaipur cuke Vs. ACIT, Central Circle-2, Jaipur LFkk;h y s[kk l a-@thvkb Zvkj la-@PAN/GIR No.: ABRPA9601M vihykFkhZ@Appellant i zR;Fkh Z@Respondent vk;dj vihy la-@ITSS No. 03/JP/2…

Sunil Kumar Agarwal, Jaipur vs. ACIT, Cen. Cir-2, Jaipur

In the result the appeal of the assessee in ITA no

ITA 513/JPR/2025[2016-17]Status: DisposedITAT Jaipur14 Oct 2025AY 2016-17
For Appellant: Shri S. L. Poddar, AdvFor Respondent: Mrs. Anita Rinesh, JCIT, Sr-DR
Section 132Section 139Section 153ASection 234B

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” 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, vk;dj vihy la-@ITA Nos. 513 & 519 to 521/JP/2025 fu/kZkj.k o"kZ@Assessment Years : 2016-17 & 2018-19 to 2020-21 cuke Sunil Kumar Agarwal ACIT, Vs. 395, Narnoli Mansion, Outside Central Circle-2, Sanganeri Gate, Jaipur Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: ABRPA9601M vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITSS No. 03/JP/2025 fu/kZkj.k…

M/S Satwant Agro Engineers, Bhawanigarh vs. DCIT, Central Circle, Patiala

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

ITA 753/CHANDI/2022[AY 2019-20]Status: DisposedITAT Chandigarh03 May 2024

Bench: SHRI. AAKASH DEEP JAIN (Vice President), SHRI. VIKRAM SINGH YADAV (Accountant Member)

For Appellant: Shri Deepak Anand, AdvocateFor Respondent: Shri Dharamvir, JCIT, Sr. DR
Section 115BSection 133ASection 143(2)Section 143(3)Section 68Section 69Section 69A

…ion of appellant should be accepted. There are decided cases in which business income was assessed where amount of unrecorded sales was ploughed back in credit appearing in firm. 3.1 Allahabad High Court in case of CIT Vs Singhal Industrial Corporation (2006) 303 ITR 225 (All): the assessee, a partnership was deriving income from the business of manufacturer/assembly of diesel engine sets and diesel generating set. For the year under consideration, assessing authority made two additions one for Rs. 1,50,980.00 towards undisclosed profit on the sale of fuel injector equipment and a sum of Rs.89,500.00 toward unexp…

M/S A. Atulkumar & Co., Rajkot-Gujarat vs. The Dy.Commr. of Income Tax, Cen. Cir.-3, Rajkot-Gujarat

In the result, the appeal of the assessee is allowed

ITA 389/RJT/2016[2014-15]Status: DisposedITAT Rajkot28 Feb 2020AY 2014-15

Bench: Shri Waseem Ahmed & Ms Madhumita Royआयकर अपील सं./I.T.A. No.389/Rjt/2016 ("नधा"रण वष" / Assessment Year 2014-15) बनाम/ M/S. A. Atulkumar & Co., D.Ci.T., Soni Bazar, Mandvi Chowk, Central Circle-3, Vs. Kamdar Street, Opp. Shalin Rajkot. Chamber, Rajkot.

For Appellant: Shri Kalpesh Doshi, A.RFor Respondent: Ms Namita Khurana, Sr. D.R
Section 234ASection 271A

…• ACIT vs. Shri Badri Ram Choudhary (Co-ordinate Bench of Jodhpur) (118 TT J 0492) • ACIT vs. Shri Mahendra B. Kataria (ITAT Ahmedabad) (268/Ahd/2010) • CIT v. K. S. M. Guruswamy Nadar and Sons (1984) 149 ITR 127 (Mad.) • CIT V. Singhal Industrial Corporation 303 ITR 225(Allahbad) • Kantilal & Bras V. ACIT 52 ITO 412 (Pune IT AT) • Sanjay Kumar Jain V. CIT 254 ITR 38 (HC of Cal.)” 6. On the other hand the learned DR vehemently supported the order of the authorities below. A.Y.2014-15 7. We have heard the rival contentions of both the parties and perused the materials available on record. Indeed the assessee has…