CIT v. Vrundvan Roller Floor Mill

72 Taxmann.com 250High Court2016#10910 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2024.

Also reported as

298 ITR 447

Judgments citing CIT v. Vrundvan Roller Floor Mill

THE ITO, WARD-3(1)(1),, AHMEDABAD vs. M/S POGGEN AMP NAGARSHETH POWERTRONICS PVT. LTD.,, AHMEDABAD

The appeal of the Revenue is dismissed

ITA 237/AHD/2018[2013-14]Status: DisposedITAT Ahmedabad13 Jun 2024AY 2013-14

Bench: Ms. Suchitra Kamble & Shri Makarand V. Mahadeokar, Accountnat Member Assessment Year : 2013-14 The Income Tax Officer M/S.Poggen Amp Nagarsheth Ward-3(1)(1) Vs Powertronics Pvt.Ltd. Ahmedabad C-1/B, 4402, Gidc Estage Phase-Iv, Vatva Ahmedabad – 382 445, Gujarat Pan: Aaacp 9130 B अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri Tushar Hemani, Sr. Adv. & Shri Parimalsinh B. Parmar, Ar Revenue By : Shri Sudhendu Das, Cit-Dr सुनवाई क" तार"ख/Date Of Hearing : 10/06/2024 घोषणा क" तार"ख /Date Of Pronouncement: 13/06/2024 आदेश/O R D E R

For Appellant: Shri Tushar Hemani, Sr. Adv. &For Respondent: Shri Sudhendu Das, CIT-DR

Section 143(1)Section 143(3)Section 14A

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ आयकर अपीलीय अिधकरण अहमदाबाद "यायपीठ अहमदाबाद "यायपीठ ‘B’, अहमदाबाद अहमदाबाद "यायपीठ अहमदाबाद अहमदाबाद । अहमदाबाद IN THE INCOME TAX APPELLATE TRIBUNAL “ B ” BENCH, AHMEDABAD ] ] BEFORE MS. SUCHITRA KAMBLE, JUDICIAL MEMBER AND SHRI MAKARAND V. MAHADEOKAR, ACCOUNTNAT MEMBER Assessment Year : 2013-14 The Income Tax Officer M/s.Poggen AMP Nagarsheth Ward-3(1)(1) Vs Powertronics Pvt.Ltd. Ahmedabad C-1/B, 4402, GIDC Estage Phase-IV, Vatva Ahmedabad – 382 445, Gujarat PAN: AAACP 9130 B अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee by : Shri…

M/S KVR INFRA,MUMBAI vs. ACIT 30 (2) , MUMBAI

In the result, impugned order is set-aside and appeal of the assessee is allowed

ITA 323/MUM/2023[2011-12]Status: DisposedITAT Mumbai18 Aug 2023AY 2011-12

Bench: Shri Vikas Awasthy & Ms. Padmavathy Sआअसं. 323/मुं/2023 (िन.व. 2011-12) M/S Kvr Infra G-2, Room No.4, Shri Rani Sati Nagar Chsl, S.V. Road, Malad (West), Mumbai-400064. Pan: Aakfk3458Q ...... अपीलाथ" /Appellant बनाम Vs. Acit-30 (2), Mumbai. ..... "ितवादी/Respondent अपीलाथ" "ारा/ Appellant By : None (Written Submission Dt. 19.07.2023) "ितवादी "ारा/Respondent By : Sh. Prakash Kishinchandani, Sr. Dr सुनवाई की ितिथ/ Date Of Hearing : 07/08/2023 घोषणा की ितिथ/ Date Of Pronouncement : 18/08/2023 आदेश/ Order Per Vikas Awasthy, Jm This Appeal By The Assessee Is Directed Against The Order Of Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre, Delhi (Hereinafter Referred To As ‘The Cit(A)’) Dated 27.12.2022, For The Assessment Year 2011-12. 2. The Solitary Issue Raised In Appeal Is Against Addition Of Rs. 50,24,875/- Made Under Section 69B Of The Income Tax Act, 1963 (Hereinafter Referred To As ‘The Act’)

For Appellant: None (written submission dt. 19.07.2023)For Respondent: Sh. Prakash Kishinchandani, Sr. DR

Section 143(3)Section 44ASection 69B

…आयकर अपीलीय अिधकरण मुंबई पीठ “एच”, मुंबई "ी िवकास अव"थी,"ाियक सद" एवं सु"ी प"ावती एस,लेखाकार सद" के सम" IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “H”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & MS. PADMAVATHY S, ACCOUNTANT MEMBER आअसं. 323/मुं/2023 (िन.व. 2011-12) M/s KVR Infra G-2, Room No.4, Shri Rani Sati Nagar CHSL, S.V. Road, Malad (West), Mumbai-400064. PAN: AAKFK3458Q ...... अपीलाथ" /Appellant बनाम Vs. ACIT-30 (2), Mumbai. ..... "ितवादी/Respondent अपीलाथ" "ारा/ Appellant by : None (written submission dt. 19.07.2023) "ितवादी "ारा/Respondent by : Sh. Prakash Kishinchandani, Sr. DR सुनवाई…

CHITTA RANJAN BERA vs. INCOME TAX OFFICER WARD -3 HALDIA

ITA/26/2010HC Calcutta17 Feb 2023

Bench: : The Hon’Ble Justice T.S. Sivagnanam & The Hon’Ble Justice Hiranmay Bhattacharyya Date : 17Th February, 2023 Appearance : Mr. Ananda Sen, Adv. …For The Appellant. Mr. Smarajit Roychowdhury, Adv. …For The Respondent. The Court : This Appeal Filed By The Assessee Under Section 260A Of The Income Tax Act, 1961 (The ‘Act’ For Brevity) Is Directed Against The Order Dated 11Th September, 2009 Passed By The Income Tax Appellate Tribunal, “A” Bench, Kolkata (The Tribunal) In M.A. No.173/Kol/2008 For The Assessment Year 2004-05. The Appeal Was Admitted On 11Th February, 2010 On The Following Substantial Questions Of Law: (I) Whether On The Facts & In The Circumstances Of The Case, The Order Of The Learned Tribunal

Section 260ASection 40A(3)

…, it was held that the burden is on the revenue to prove that income sought to be taxed is within the taxing provision and there was, in fact, income. The decision in N. Swami was followed in Commissioner of Income Tax vs. Acrow India Ltd. reported in (2008) 298 ITR 447 (Bom.). Thus, the law on the subject having been well-settled, it is the burden upon the Assessing Officer to show that the assessee had undisclosed income and merely by referring to a bank statement the assessment could not have been completed. However, on facts, the assessee’s case, is better placed. We say so because that the CIT(A) had cal…

THE INCOME TAX OFFICER, WARD-5(4), , VISAKHAPATNAM vs. VIJAYALAKSHMI STEEL ENTERPRISES, , VISAKHAPATNAM

In the result, appeal of the revenue as well as the cross objections of the assessee are dismissed

ITA 401/VIZ/2019[2014-15]Status: DisposedITAT Visakhapatnam24 Feb 2021AY 2014-15

Bench: Shri N.K.Choudhry & Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.401/Viz/2019 (निर्धारण वर्ा/Assessment Year:2014-15) Income Tax Officer Vs. M/S Vijayalakshmi Steel Ward-5(4) Enterprises Visakhapatnam F.No.8-13-7, Nh 5 Road Old Gajuwaka Visakhapatnam [Pan :Aaxfs8016P] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) Cross Objection No.01/Viz/2020 (Arising Out Of I.T.A.No.401/Viz/2019 (निर्धारण वर्ा/Assessment Year:2014-15) M/S Vijayalakshmi Steel Enterprises Vs. Income Tax Officer F.No.8-13-7, Nh 5 Road Ward-5(4) Old Gajuwaka Visakhapatnam Visakhapatnam [Pan :Aaxfs8016P] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) रधजस्व की ओर से /Revenue By : Shri B.Satyanarayana Raju,Dr निर्धाऩरती की ओर से / Assessee By : Shri C.Subrahmanyam, Ar सुिवधई की तधरीख / Date Of Hearing : 16.02.2021 घोर्णध की तधरीख/Date Of Pronouncement : 24.02.2021

For Appellant: Shri C.Subrahmanyam, ARFor Respondent: Shri B.Satyanarayana Raju,DR

Section 69B

…आयकर अपीलीय अधिकरण, धिशाखापटणम पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री एन के चौिरी,न्याधयक सदस्य एिं श्री धड.एस .सुन्दर धसंह, लेखा सदस्य के समक्ष BEFORE SHRI N.K.CHOUDHRY, JUDICIAL MEMBER & SHRI D.S. SUNDER SINGH, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.No.401/Viz/2019 (निर्धारण वर्ा/Assessment Year:2014-15) Income Tax Officer Vs. M/s Vijayalakshmi Steel Ward-5(4) Enterprises Visakhapatnam F.No.8-13-7, NH 5 Road Old Gajuwaka Visakhapatnam [PAN :AAXFS8016P] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) Cross Objection No.01/Viz/2020 (Arising out of I.T.A.No.401…

SMT. NEETA SHARMA,AGRA vs. A.C.I.T., CIRCLE-2, AGRA

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

ITA 299/AGR/2013[2007-08]Status: DisposedITAT Agra19 Aug 2019AY 2007-08

Bench: : Shri Laliet Kumar & Dr. Mitha Lal Meenaassessment Year: 2007-08

Section 234ASection 40A(2)(b)Section 40A(3)Section 46A

…In the Income-Tax Appellate Tribunal, Agra Bench, Agra Before : Shri Laliet Kumar, Judicial Member And Dr. Mitha Lal Meena, Accountant Member Assessment Year: 2007-08 Smt. Neeta Sharma, vs. ACIT, Circle-2, Prop- M/s Sharma International Agra 5-Lata Kunj, Mathura Road, Agra 282007 PAN ABUPS3306C (Appellant) (Respondent) Assessment Year: 2007-08 ACIT, Circle-2, vs. Smt. Neeta Sharma, Agra Prop- M/s Sharma International 5-Lata Kunj, Mathura Road, Agra 282007 PAN ABUPS3306C (Appellant) (Respondent) Appellant by Shri NavinGargh, Advocate Respondent by Shri WashimArashad, Sr. DR Date of Hearing 19.07.2019 Date o…

A.C.I.T.-2, AGRA vs. SMT. NEETA SHARMA PROP., AGRA

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

ITA 286/AGR/2013[2007-08]Status: DisposedITAT Agra19 Aug 2019AY 2007-08

Bench: : Shri Laliet Kumar & Dr. Mitha Lal Meenaassessment Year: 2007-08

Section 234ASection 40A(2)(b)Section 40A(3)Section 46A

MANNA BRICKS MANUFACTURING & TRADING PVT. LTD.,MIDNAPORE(W) vs. JCIT, RANGE-2, MIDNAPORE, MIDNAPORE

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

ITA 389/KOL/2017[2010-11]Status: DisposedITAT Kolkata23 May 2018AY 2010-11

Bench: Shri A. T. Varkey, Jm & Dr. A. L. Saini, Am आयकरअपीलसं./Ita No.389/Kol/2017 ("नधा"रणवष" / Assessment Year: 2010-11) Manna Bricks Manufacturing Vs. Jcit, Range – 2 & Trading Pvt. Ltd. Midnapore Vill: Sheulipur, P.O. Mohar, Dist Midnapore (W), West Bengal, Pin – 721161. "थायीलेखासं./जीआइआरसं./Pan/Gir No. : Aaecm 9769 R (Appellant) .. (Respondent)

For Appellant: Shri Soumitra Choudhury, Adv. & AnikeshFor Respondent: Shri S. Dasgupta, Addl. CIT(DR)

Section 133(6)

…ons of the Hon’ble Madras High Court in CIT vs. Apcom Computers Pvt Ltd. 292 ITR 630 (Mad), Hon’ble Allahabad High Court in CIT Vs. Khan & Sirohi Steel Rolling Mills (2006) 152 Taxman 224 (All) and Hon’ble Bombay High Court decision in CIT Vs. Acro India Ltd. 298 ITR 447 (Mum) and the Coordinate Bench Decision of Tribunal, Cochin Bench in the case of ACIT vs. Manglam Publication (2010) 190 taxman (Mag.) 1(ITAT Cochin) that it was a practice to inflate stock to draw higher credit from bank and without physical verification of stock by bank, the stock statement furnished by assessee to bank cannot be the sole basis…

ACIT, CIR-2, BURDWAN, KOLKATA vs. M/S RAJ LAXMI RICE MILL PVT. LTD., BURDWAN

In the result, the appeal of the revenue is dismissed

ITA 1073/KOL/2015[2010-2011]Status: DisposedITAT Kolkata17 Nov 2017AY 2010-2011

Bench: Shri A. T. Varkey, Jm & Dr. A. L. Saini, Am]

Section 133(6)Section 69B

…isions of Hon’ble Madras High Court in CIT Vs. Apcom Computers Pvt. Ltd. 292 ITR 630 (Mad), Hon’ble Allahabad High Court in CIT Vs. Khan & Sirohi Steel Rolling Mills (2006) 152 Taxman 224 (All) and Hon’ble Bombay High Court decision in CIT Vs. Acro India Ltd. 298 ITR 447 (Mum) and the Coordinate Bench decision of Tribunal, Cochin bench in the case of ACIT Vs. Manglam Publication (2010) 190 taxman (Mag.) 1 (ITAT Cochin) to accept the explanation rendered by the assessee company for the difference in stock position between the statement given to the bank as well and that given in the Balance Sheet. We note that whe…

DCIT CIR 29(3), MUMBAI vs. RAJ GIRISH KARIA, MUMBAI

In the result, the appeal filed by the assessee is partly allowed

ITA 1279/MUM/2015[2010-11]Status: DisposedITAT Mumbai28 Apr 2017AY 2010-11

Bench: Shri Saktijit Dey () & Shri N.K. Pradhan () Assessment Year: 2010-11

For Appellant: Shri Dharmesh Shah, ARFor Respondent: Shri Arun Shenoy, DR

Section 36(1)(iii)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D” MUMBAI BEFORE SHRI SAKTIJIT DEY (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2010-11 DCIT CIR 29(3) Vs. Mr. Raj Girish Karia 4th Floor, R. No. 402 Prop. Rajgiri Marmo C-10 Bldg, Pratyakshkar Bhavan Garage No. 3, Vasudha BKC Bandra (E) BPS Road, Mulund (West) Mumbai – 400051 Mumbai - 400080 PAN No. AHXPK7597E Assessment Year: 2010-11 Mr. Raj Girish Karia Vs. JCIT 23(3) 3 Vasudha B.P.S. Road, BKC, Bandra (E) Mulund (W) Mumbai - 400051 Mumbai - 400080 PAN No. AHXPK7597E (Appellant) (Respondent) Revenue by : Shri Arun Shenoy, DR…

RAJ GIRISH KARIA,MUMBAI vs. JCIT 23(3), MUMBAI

In the result, the appeal filed by the assessee is partly allowed

ITA 1037/MUM/2015[2010-11]Status: DisposedITAT Mumbai28 Apr 2017AY 2010-11

Bench: Shri Saktijit Dey () & Shri N.K. Pradhan () Assessment Year: 2010-11

For Appellant: Shri Dharmesh Shah, ARFor Respondent: Shri Arun Shenoy, DR

Section 36(1)(iii)Section 68