CIT v. Standard Tea Processing Co. Ltd.

34 Taxmann.com 31High Court2013#7418 most cited

What is CIT v. Standard Tea Processing Co. Ltd. authority for?

Additions for undisclosed income on account of inflated purchase price can only be made for the period to which documents found during a search are related, not for the entire block period.

15

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2019 to 2025.

Also referred to as

CIT v. Standard Tea Processing Co. Ltd. · 34 Taxmann.com 31 · inflated purchase price · undisclosed income · search assessment · block period · incriminating material · extrapolation · section 132(4) · evidence

Sections most often in play

Section 132Section 143(2)Section 143(3)Section 153ASection 69Section 147Section 148Section 44AD

Issues it is cited on

retraction of statementcircular tradingstatement under section 132(4)block periodretracted statementsection 22section 44adon-moneysection 254(1)search assessmentcross objectionsection 133a

Judgments citing CIT v. Standard Tea Processing Co. Ltd.

DCIT Central Circle 7 4 Mumbai, Mumbai vs. Indo Count Industries Ltd, Delhi

Appeal stands dismissed

ITA 3854/MUM/2024[2017-18]Status: DisposedITAT Mumbai30 Oct 2025AY 2017-18

Bench: Shri Sandeep Gosain & Shri Omkareshwar Chidara

Section 1Section 132Section 143(2)Section 143(3)Section 153ASection 250

…payer without any cogent material by relying on the findings of Hon’ble High court of Karnataka in the matter of Commissioner of Income Tax vs. B. Nagendra Baliga, (47 taxmann.com 331) and Hon’ble Gujrat High Court in case of Standard Tea Processing Co. Ltd(34 Taxmann.com 31). Therefore, considering the above circumstances and the legal prepositions, we do not find any infirmity in the order of Ld. CIT-(A) as the sole basis for making additions by the AO is the statements of Sh. Hadkar and Sh. Vyas and no material has been brought on record to show that such transactions had ever undertaken beyond what was act…

DCIT CC 7 4, Mumbai vs. Indo Count Industries Ltd, Delhi

Appeal stands dismissed

ITA 3853/MUM/2024[2018-19]Status: DisposedITAT Mumbai30 Oct 2025AY 2018-19

Bench: Shri Sandeep Gosain & Shri Omkareshwar Chidara

Section 1Section 132Section 143(2)Section 143(3)Section 153ASection 250

…payer without any cogent material by relying on the findings of Hon’ble High court of Karnataka in the matter of Commissioner of Income Tax vs. B. Nagendra Baliga, (47 taxmann.com 331) and Hon’ble Gujrat High Court in case of Standard Tea Processing Co. Ltd(34 Taxmann.com 31). Therefore, considering the above circumstances and the legal prepositions, we do not find any infirmity in the order of Ld. CIT-(A) as the sole basis for making additions by the AO is the statements of Sh. Hadkar and Sh. Vyas and no material has been brought on record to show that such transactions had ever undertaken beyond what was act…

DCIT Central Circle 7 4 Mumbai, Mumbai vs. Indo Count Industries Ltd, Delhi

Appeal stands dismissed

ITA 3850/MUM/2024[2015-16]Status: DisposedITAT Mumbai30 Oct 2025AY 2015-16

Bench: Shri Sandeep Gosain & Shri Omkareshwar Chidara

Section 1Section 132Section 143(2)Section 143(3)Section 153ASection 250

…payer without any cogent material by relying on the findings of Hon’ble High court of Karnataka in the matter of Commissioner of Income Tax vs. B. Nagendra Baliga, (47 taxmann.com 331) and Hon’ble Gujrat High Court in case of Standard Tea Processing Co. Ltd(34 Taxmann.com 31). Therefore, considering the above circumstances and the legal prepositions, we do not find any infirmity in the order of Ld. CIT-(A) as the sole basis for making additions by the AO is the statements of Sh. Hadkar and Sh. Vyas and no material has been brought on record to show that such transactions had ever undertaken beyond what was act…

DCIT, Central Circle - 7(4), Mumbai vs. Indo Count Industries Ltd, Delhi

Appeal stands dismissed

ITA 3826/MUM/2024[2012-13]Status: DisposedITAT Mumbai30 Oct 2025AY 2012-13

Bench: Shri Sandeep Gosain & Shri Omkareshwar Chidara

Section 1Section 132Section 143(2)Section 143(3)Section 153ASection 250

…payer without any cogent material by relying on the findings of Hon’ble High court of Karnataka in the matter of Commissioner of Income Tax vs. B. Nagendra Baliga, (47 taxmann.com 331) and Hon’ble Gujrat High Court in case of Standard Tea Processing Co. Ltd(34 Taxmann.com 31). Therefore, considering the above circumstances and the legal prepositions, we do not find any infirmity in the order of Ld. CIT-(A) as the sole basis for making additions by the AO is the statements of Sh. Hadkar and Sh. Vyas and no material has been brought on record to show that such transactions had ever undertaken beyond what was act…

DCIT Central Circle 7 4, Mumbai vs. Indo Count Industries Ltd, Delhi

Appeal stands dismissed

ITA 3824/MUM/2024[2013-14]Status: DisposedITAT Mumbai30 Oct 2025AY 2013-14

Bench: Shri Sandeep Gosain & Shri Omkareshwar Chidara

Section 1Section 132Section 143(2)Section 143(3)Section 153ASection 250

…payer without any cogent material by relying on the findings of Hon’ble High court of Karnataka in the matter of Commissioner of Income Tax vs. B. Nagendra Baliga, (47 taxmann.com 331) and Hon’ble Gujrat High Court in case of Standard Tea Processing Co. Ltd(34 Taxmann.com 31). Therefore, considering the above circumstances and the legal prepositions, we do not find any infirmity in the order of Ld. CIT-(A) as the sole basis for making additions by the AO is the statements of Sh. Hadkar and Sh. Vyas and no material has been brought on record to show that such transactions had ever undertaken beyond what was act…

Jayantika Singh, DCIT Central Circle 7 4 Mumbai, Mumbai vs. Indo Count Industries Ltd, Delhi

Appeal stands dismissed

ITA 3822/MUM/2024[2014-15]Status: DisposedITAT Mumbai30 Oct 2025AY 2014-15

Bench: Shri Sandeep Gosain & Shri Omkareshwar Chidara

Section 1Section 132Section 143(2)Section 143(3)Section 153ASection 250

…payer without any cogent material by relying on the findings of Hon’ble High court of Karnataka in the matter of Commissioner of Income Tax vs. B. Nagendra Baliga, (47 taxmann.com 331) and Hon’ble Gujrat High Court in case of Standard Tea Processing Co. Ltd(34 Taxmann.com 31). Therefore, considering the above circumstances and the legal prepositions, we do not find any infirmity in the order of Ld. CIT-(A) as the sole basis for making additions by the AO is the statements of Sh. Hadkar and Sh. Vyas and no material has been brought on record to show that such transactions had ever undertaken beyond what was act…

Jayantika Singh DCIT Central Circle 7 4 Mumbai, Mumbai vs. Indo Count Industries Ltd, Delhi

Appeal stands dismissed

ITA 3820/MUM/2024[2016-17]Status: DisposedITAT Mumbai30 Oct 2025AY 2016-17

Bench: Shri Sandeep Gosain & Shri Omkareshwar Chidara

Section 1Section 132Section 143(2)Section 143(3)Section 153ASection 250

…payer without any cogent material by relying on the findings of Hon’ble High court of Karnataka in the matter of Commissioner of Income Tax vs. B. Nagendra Baliga, (47 taxmann.com 331) and Hon’ble Gujrat High Court in case of Standard Tea Processing Co. Ltd(34 Taxmann.com 31). Therefore, considering the above circumstances and the legal prepositions, we do not find any infirmity in the order of Ld. CIT-(A) as the sole basis for making additions by the AO is the statements of Sh. Hadkar and Sh. Vyas and no material has been brought on record to show that such transactions had ever undertaken beyond what was act…

ACIT, CC-3, Ludhiana, Opp. Bvm School, Kitchlu Nagar vs. Gurdip Cycle Industries, Link Road

In the result, both the appeals are partly allowed

ITA 753/CHANDI/2023[2021-22]Status: DisposedITAT Chandigarh23 Jul 2024AY 2021-22

Bench: Shri A.D. Jain & Dr Krinwant Sahayआयकर अपील सं./ Ita No. 705/Chd/2023 "नधा"रण वष" / Assessment Year: 2021-22

For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Shri Rohit Sharma CIT DR
Section 132Section 145(3)

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ, च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL CHANDIGARH BENCH, ‘A’, CHANDIGARH BEFORE SHRI A.D. JAIN, VICE PRESIDENT & DR KRINWANT SAHAY, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No. 705/CHD/2023 "नधा"रण वष" / Assessment Year: 2021-22 Gurdip Cycle Industries, Vs. The DCIT, बनाम CentralCircle-3, 536,/3 Station Road, Ludhiana Near Dhandari Railway Station, Dhandari Kalan, Ludhiana "थायी लेखा सं./PAN No: AAAFG9508M अपीलाथ"/ APPELLANT ""यथ"/ REPSONDENT and आयकर अपील सं./ ITA No. 753/CHD/2023 "नधा"रण वष" / Assessment Year: 2021-22 The ACIT, Vs. Gurdip Cycle Industries, Central Ci…

Gurdip Cycle Industries 536 3 Station Road, Near Dhandari Railway Station, Dhandari Kalan Ludhiana, Punjab vs. The Deputy Commissioner of Income Tax Central Circle-3 Ludhiana, Punjab

In the result, both the appeals are partly allowed

ITA 705/CHANDI/2023[2021-2022]Status: DisposedITAT Chandigarh23 Jul 2024AY 2021-2022

Bench: Shri A.D. Jain & Dr Krinwant Sahayआयकर अपील सं./ Ita No. 705/Chd/2023 "नधा"रण वष" / Assessment Year: 2021-22

For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Shri Rohit Sharma CIT DR
Section 132Section 145(3)

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ, च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL CHANDIGARH BENCH, ‘A’, CHANDIGARH BEFORE SHRI A.D. JAIN, VICE PRESIDENT & DR KRINWANT SAHAY, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No. 705/CHD/2023 "नधा"रण वष" / Assessment Year: 2021-22 Gurdip Cycle Industries, Vs. The DCIT, बनाम CentralCircle-3, 536,/3 Station Road, Ludhiana Near Dhandari Railway Station, Dhandari Kalan, Ludhiana "थायी लेखा सं./PAN No: AAAFG9508M अपीलाथ"/ APPELLANT ""यथ"/ REPSONDENT and आयकर अपील सं./ ITA No. 753/CHD/2023 "नधा"रण वष" / Assessment Year: 2021-22 The ACIT, Vs. Gurdip Cycle Industries, Central Ci…

Dy. Commissioner of Income Tax, Central Cir. -4, Surat vs. Shree Kuberji Textile Deck, Surat

In the result, grounds of appeal raised by revenue as well as assessee are dismissed

ITA 223/SRT/2023[2020-21]Status: DisposedITAT Surat29 Dec 2023AY 2020-21

Bench: Shri Pawan Singh & Dr. Arjun Lal Sainiit(Ss)A No. 63 & 64/Srt/2023 (Ay: 2016-17 & 2019-20) (Physical Hearing) D.C.I.T., Shree Kuberji Textile Deck, Central Circle-4, 2Nd Floor, Shree Kuberji Corporate Vs. Surat. House, Begumpura, Nr. Khndaa Kuva Road, Surat-395002. Pan No. Acsfs 4939 A Appellant/ Revenue Respondent/ Assessee D.C.I.T., Shree Kuberji Textile Deck, Central Circle-4, 2Nd Floor, Shree Kuberji Corporate Vs. Surat. House, Begumpura, Nr. Khndaa Kuva Road, Surat-395002. Pan No. Acsfs 4939 A Appellant/Revenue Respondent/Assessee

Section 153ASection 254(1)Section 292CSection 69B

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER IT(SS)A No. 63 & 64/SRT/2023 (AY: 2016-17 and 2019-20) (Physical Hearing) D.C.I.T., Shree Kuberji Textile Deck, Central Circle-4, 2nd Floor, Shree Kuberji Corporate Vs. Surat. House, Begumpura, Nr. Khndaa Kuva Road, Surat-395002. PAN No. ACSFS 4939 A Appellant/ Revenue Respondent/ Assessee D.C.I.T., Shree Kuberji Textile Deck, Central Circle-4, 2nd Floor, Shree Kuberji Corporate Vs. Surat. House, Begumpura, Nr. Khndaa Kuva Road, Surat-395002. PAN No. ACSFS 4939 A Appellant/R…

Dy. Commissioner of Income Tax, CC-4, Surat vs. M/S. Shree Kuberji Associates, Surat

In the result, the ground No

ITA 155/SRT/2023[2020-21]Status: DisposedITAT Surat22 Dec 2023AY 2020-21

Bench: Shri Pawan Singh & Dr Arjun Lal Saini(Hearing In Physical Court) आ. (खो और ज).सं./It(Ss)A No.28/Srt/2023 (Ay 2019-20) Shree Kuberji Associates, Assistant Commissioner Of 2Nd Floor, Shree Kuberji Income Tax, Central Circle-4, Vs Corporate House, Khana Kuva Surat, Aayakar Bhawan, Road, Begumpura, Surat- Majura Gate, Sura-395001 395002 Pan No. Acqfs 0423 D अपीलाथ"/Appellant ""थ" /Respondent आ.(खो और ज).सं./It(Ss)A No.29/Srt/2023 (Ay 2020-21) Shree Kuberji Associates Assistant Commissioner Of 2Nd Floor, Shree Kuberji Income Tax, Central Circle-4, Corporate House, Khana Kuva Surat, Aayakar Bhawan, Majura Gate, Sura-395001 Road, Begumpura, Surat- Vs 395002 Pan No. Acqfs 0423 D अपीलाथ"/Appellant ""थ" /Respondent आ.अ.सं./Ita No.155/Srt/2023 (Ay 2020-21) Dy.Commissioner Of Income- M/S Shree Kuberji Associates Tax, Central Circle-4, Surat, 2Nd Floor, Shree Kuberji Vs Room No.508, 5Th Floor, Corporate House, Khana Kuva Aayakar Bhawan, Majura Gate, Road, Begumpura, Surat- Surat-395001 395002 Pan No. Acqfs 0423 D अपीलाथ"/Appellant ""थ" /Respondent आ. (खो और ज).सं./It(Ss)A No.30/Srt/2023 (Ay 2019-20) Shree Kuberji Leisure & Assistant Commissioner Of Infraspace Llp, Income Tax, Central Circle-4, Vs Plot No.2 H/28/29, Shree Surat, Aayakar Bhawan, Kuberji Corporate House, Majura Gate, Sura-395001 Khana Kuva Road, Begumpura, Surat-395002 Pan No. Adcfs 0636 D अपीलाथ"/Appellant ""थ" /Respondent आ.(खो और ज).सं./It(Ss)A No.34/Srt/2023 (Ay 2019-20) Dy.Commissioner Of Income- M/S Shree Kuberji Leisure & Tax, Central Circle-4, Surat, Infraspace Llp, Room No.508, 5Th Floor, Plot No.2.H/28/29, Shree

Section 143(3)Section 254(1)Section 69A

…आयकर अपीलीय अिधकरण,सुरत "ायपीठ, सुरत IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND Dr ARJUN LAL SAINI, ACCOUNTANT MEMBER (Hearing in Physical Court) आ. (खो और ज).सं./IT(SS)A No.28/SRT/2023 (AY 2019-20) Shree Kuberji Associates, Assistant Commissioner of 2nd Floor, Shree Kuberji Income Tax, Central Circle-4, Vs Corporate House, Khana Kuva Surat, Aayakar Bhawan, Road, Begumpura, Surat- Majura Gate, Sura-395001 395002 PAN No. ACQFS 0423 D अपीलाथ"/Appellant ""थ" /Respondent आ.(खो और ज).सं./IT(SS)A No.29/SRT/2023 (AY 2020-21) Shree Kuberji Associates Assistant Co…

Dy. Commissioner of Income Tax, Central Circle-3, Surat vs. Dmc Construction Pvt. Ltd., Mumbai

In the result, the grounds of Revenue’s appeal are dismissed

ITA 112/SRT/2021[2012-13]Status: DisposedITAT Surat10 Oct 2023AY 2012-13

Bench: Shri Pawan Singh & Dr Arjun Lal Sainiआ.अ.सं./Ita No.112/Srt/2021 (Ay 2012-13) (Hearing In Physical Court) Deputy Commissioner Of Dmc Construction Pvt. Ltd Income-Tax, Central Circle-3, 9Th Trivedi Niwas, Rashtriya Vs Surat, Room No. 507, 5Th Floor, Shala Road, Ville Parle West, Aayakar Bhawan, Majura Gate, Mumbai-400056 Surat-395001 Pan No. Aadcd 2089 C अपीलाथ"/Appellant ""थ" /Respondent

Section 132Section 133ASection 143(2)Section 143(3)Section 148Section 254(1)

…आयकर अपीलीय अिधकरण, सुरत "ायपीठ, सुरत IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND Dr ARJUN LAL SAINI, ACCOUNTANT MEMBER आ.अ.सं./ITA No.112/SRT/2021 (AY 2012-13) (Hearing in Physical Court) Deputy Commissioner of DMC Construction Pvt. Ltd Income-tax, Central Circle-3, 9th Trivedi Niwas, Rashtriya Vs Surat, Room No. 507, 5th Floor, Shala Road, Ville Parle West, Aayakar Bhawan, Majura Gate, Mumbai-400056 Surat-395001 PAN No. AADCD 2089 C अपीलाथ"/Appellant ""थ" /Respondent िनधा"रती की ओर से /Assessee by Shri P. M. Jagasheth, C.A राज" की ओर से /Revenue by Shr…

Asst. Commissioner of Income Tax, Central Circle-1, Surat vs. Kush Corporation, Surat

In the result, grounds of cross objection raised by assessee is partly allowed

ITA 357/SRT/2022[2016-17]Status: DisposedITAT Surat05 Sept 2023AY 2016-17

Bench: Shri Pawan Singh & Dr. Arjun Lal Sainiit(Ss)A No. 93 & 94/Srt /2022 (Assessment Year: 2014-15 & 2015-16)

Section 133ASection 254(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND Dr. ARJUN LAL SAINI, ACCOUNTANT MEMBER IT(SS)A No. 93 & 94/Srt /2022 (Assessment Year: 2014-15 & 2015-16) ITA No. 357/Srt /2022 (Assessment Year: 2016-17) (Physical hearing) A.C.I.T., Kush Corporation, Central Circle-1, Crystal Heights, T.P. No. 9, F.P. Vs. Surat. No. 30, Block No. 111, Palanpor, Surat. PAN No. AALFK 7948 Q Appellant/ Revenue Respondent/ Assessee C.O. No. 01/Srt/2023 (Arising out of ITA No. 357/Srt /2022 (Assessment Year: 2016-17) Kush Corporation, A.C.I.T., Crystal Heights, T.P. No. 9, F.P. No.…

DCIT, New Delhi vs. M/S. Gupta & Co. Pvt. Ltd., New Delhi

In the result, both the Revenue’s Appeals stand dismissed and both the Assessee’s Cross Objections stand partly allowed in the aforesaid manner

ITA 730/DEL/2016[2009-10]Status: DisposedITAT Delhi14 Feb 2019AY 2009-10

Bench: Shri H.S. Sidhu & Shri L.P. Sahu

For Appellant: Sh. Arvind Kumar, AdvFor Respondent: Smt. Sulekha Verma, CIT(DR)
Section 143(3)Section 153ASection 245C(3)Section 245D(4)Section 254Section 254C(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH "F”, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI L.P. SAHU, ACCOUNTANT MEMBER ITA Nos. 729 & 730/DEL/2016 A.Yrs. 2008-09 & 2009-10 DCIT, Central Circle-18, VS. M/s Gupta & Co. Pvt. Ltd. NEW DELHI 68, Scindia House, ROOM NO. 102, ARA Centre, Connaught Place, New Delhi-1 E-2, Jhandewalan Extn., (PAN AAACG1978N) New Delhi (APPELLANT) (RESPONDENT) AND CROSS OBJECTION NOS. 150 & 151/DEL/2016 (IN ITA Nos. 729 & 730/DEL/2016) A.Yrs. 2008-09 & 2009-10 M/s Gupta & Co. Pvt. Ltd. VS. DCIT, Central Circle-18, 68, Scindia House, NEW DELHI Connaught Place…

DCIT, New Delhi vs. M/S. Gupta & Co. Pvt. Ltd., New Delhi

In the result, both the Revenue’s Appeals stand dismissed and both the Assessee’s Cross Objections stand partly allowed in the aforesaid manner

ITA 729/DEL/2016[2008-09]Status: DisposedITAT Delhi14 Feb 2019AY 2008-09

Bench: Shri H.S. Sidhu & Shri L.P. Sahu

For Appellant: Sh. Arvind Kumar, AdvFor Respondent: Smt. Sulekha Verma, CIT(DR)
Section 143(3)Section 153ASection 245C(3)Section 245D(4)Section 254Section 254C(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH "F”, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI L.P. SAHU, ACCOUNTANT MEMBER ITA Nos. 729 & 730/DEL/2016 A.Yrs. 2008-09 & 2009-10 DCIT, Central Circle-18, VS. M/s Gupta & Co. Pvt. Ltd. NEW DELHI 68, Scindia House, ROOM NO. 102, ARA Centre, Connaught Place, New Delhi-1 E-2, Jhandewalan Extn., (PAN AAACG1978N) New Delhi (APPELLANT) (RESPONDENT) AND CROSS OBJECTION NOS. 150 & 151/DEL/2016 (IN ITA Nos. 729 & 730/DEL/2016) A.Yrs. 2008-09 & 2009-10 M/s Gupta & Co. Pvt. Ltd. VS. DCIT, Central Circle-18, 68, Scindia House, NEW DELHI Connaught Place…

CIT v. Standard Tea Processing Co. Ltd. (34 Taxmann.com 31) — Cited in 15 Judgments | BharatTax