CIT v. Utkal Alloys Limited

319 ITR 339High Court2009#17637 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2019 to 2025.

Sections most often in play

Section 115BBE Section 143(3)Section 132(4)Section 133A Section 148 Section 69A Section 114 of the Evidence Act Section 132

Issues it is cited on

section 115bb section 115b section 133a section 132(4)section 115bbe section 115 search and seizure section 69 section 132 section 11 person company

Judgments citing CIT v. Utkal Alloys Limited

DCIT Cent. Circle 1(3), Nagpur vs. Mor Alloys Private Limited, Vizianagaram

In the result, appeal filed by the Revenue is dismissed

ITA 18/NAG/2024[2018-19]Status: DisposedITAT Nagpur27 Jan 2025AY 2018-19

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri Mukesh AgrawalFor Respondent: Shri Sandipkumar Salunke

Section 115BSection 133ASection 143(3)Section 147Section 148Section 69A

…sale/purchase outside books has been notice by the AO. The AO never felt the need to reject the appellant's books of accounts. The results as per the books of accounts have been accepted by the AO. Hon'ble Orissa High Court in CIT Vs. Utkal Alloys Ltd. (2009) 319 ITR 339 (Orissa HC) pertaining to a search and seizure case has held as under: 5 Mor Alloys Pvt. Ltd. ITA no.14/Nag./2024 "11. The procedure assessthenisquas judicial in nature and in making the assessment the assessing officer must observe the judicial principles. Accounts regularly maintained in course of business have to be relied upon unless there…

Assistant Commissioner of Income Tax Cent. Circle-1(3), Central Circle, Aayakar Bhawan, Nagpur vs. Mor Alloys Private Limited, Vizianagaram

In the result, appeal filed by the Revenue is dismissed

ITA 14/NAG/2024[2019-20]Status: DisposedITAT Nagpur27 Jan 2025AY 2019-20

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri Mukesh AgrawalFor Respondent: Shri Sandipkumar Salunke

Section 115BSection 133ASection 143(3)Section 147Section 148Section 69A

…sale/purchase outside books has been notice by the AO. The AO never felt the need to reject the appellant's Books of accounts. The results as per the books of accounts have been accepted by the AB Hon'ble Orissa High Court in CIT Vs. Utkal Alloys Ltd. (2009) 319 ITR 339 (Оri.) pertaining to a search and seizure case has held as under: 5 Mor Alloys Pvt. Ltd. ITA no.14/Nag./2024 "11. The procedure of assessment is quasi judicial in nature and in making the assessment the assessing officer must observe the future principles. Accounts regularly maintained in course of business have to 68 relied upon unless there a…

Deputy Commissioner of Income Tax (Central)-2, Raipur vs. M/S. N. R. Tmt(India) Pvt. Ltd., Raigarh

In the result, while for the appeal/preliminary objection filed by the assessee company in ITA No

ITA 9/RPR/2021[2018-19]Status: DisposedITAT Raipur06 Jan 2025AY 2018-19

Bench: Shri Ravish Sood & Shri Arun Khodpiaआयकर अपील सं. / Ita No.03/Rpr/2021 "नधा"रण वष" / Assessment Year : 2018-19 M/S. Nr Tmt (India) Pvt. Ltd. Flat No.106, Goverdhan Tower, Chaitanya Nagar, Raigarh Pan: Aaecp8302R

For Appellant: S/shri Vijay MehtaFor Respondent: S/shri S.L Anuragi, CIT-DR

Section 115BSection 132(4)Section 143(3)Section 153B(1)(b)Section 153D

…in support of his aforesaid contention had relied on the judgment of the Hon’ble High Court of Delhi in the case of CIT Vs. Bansal High Carbons (P) Ltd, 223 CTR 179 (Del) and that of the Hon’ble High Court of Orissa in the case of CIT Vs. Utkal Alloys Limited 319 ITR 339 (Orissa). Apropos the statement of an employee of the assessee company that was recorded in the course of the search proceedings when the aforesaid valuation was being carried out, the Ld. AR stated that the said person had merely confirmed the fact that the measurements were done in his presence and had never accepted or in any manner approved t…

M/S Nrtmt(India) Pvt. Ltd, Raigarh vs. Deputy Commissioner of Income Tax (Central)-2, Raipur

In the result, while for the appeal/preliminary objection filed by the assessee company in ITA No

ITA 3/RPR/2021[2018-19]Status: DisposedITAT Raipur06 Jan 2025AY 2018-19

For Appellant: S/shri Vijay MehtaFor Respondent: S/shri S.L Anuragi, CIT-DR

Section 115BSection 132(4)Section 143(3)Section 153B(1)(b)Section 153D

Borsad Tobacco Co.P.Ltd, Mumbai vs. Asst CIT Cen Cir 44, Mumbai

The appeal of the assessee is allowed

ITA 2941/MUM/2014[2008-09]Status: DisposedITAT Mumbai03 Sept 2019AY 2008-09

Bench: Shri Rajesh Kumar & Shri Ram Lal Negiita Nos.2941 & 2942/Mum/2014 Assessment Years : 2008-09 & 2009-10 Borsad Tobacco Co. P. Ltd., Asst. Cit Central Circle 33, 21St Nirmal, Nariman Point, Mumbai Vs. Mumbai 400 021. Pan Aaacb5089K (Appellant) (Respondent)

For Appellant: Shri Pankaj TopraniFor Respondent: Shri H N Singh

Section 132Section 143(3)Section 153ASection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “B”, MUMBAI Before Shri Rajesh Kumar, Accountant Member & Shri Ram Lal Negi, Judicial Member ITA Nos.2941 & 2942/Mum/2014 Assessment Years : 2008-09 & 2009-10 Borsad Tobacco co. P. Ltd., Asst. CIT Central Circle 33, 21st Nirmal, Nariman Point, Mumbai Vs. Mumbai 400 021. PAN AAACB5089K (Appellant) (Respondent) Appellant By : Shri Pankaj Toprani Respondent By : Shri H N Singh Date of Hearing : 04.06.2019 Date of Pronouncement : 03.09.2019 O R D E R Per Rajesh Kumar, Accountant Member The aforesaid appeals have been filed by the assessee against a common or…