CIT Vs. Ram Steel Industries; (2020) 182 ITD 441 (Ahmedabad), DCIT v. M/s.Asian Granito India Ltd. ( (246 ITR 671)

Q: What is CIT Vs. Ram Steel Industries; (2020) 182 ITD 441 (Ahmedabad), DCIT v. M/s.Asian Granito India Ltd. ( authority for?

Additions to income based solely on sectoral power consumption trends are not sustainable if there is no specific fault found with raw materials or fixed assets.

Q: How many judgments cite CIT Vs. Ram Steel Industries; (2020) 182 ITD 441 (Ahmedabad), DCIT v. M/s.Asian Granito India Ltd. (?

35 judgments on BharatTax cite CIT Vs. Ram Steel Industries; (2020) 182 ITD 441 (Ahmedabad), DCIT v. M/s.Asian Granito India Ltd. ( (246 ITR 671), spanning 2019 to 2025.

Q: Which sections of the Income Tax Act does CIT Vs. Ram Steel Industries; (2020) 182 ITD 441 (Ahmedabad), DCIT v. M/s.Asian Granito India Ltd. ( come up under?

It is most often cited in judgments turning on Section 132, Section 132(4), Section 131, Section 153C, Section 69B, Section 132(1).

Assisstant Commissioner of Income Tax, Chennai vs. Bannari Amman Sugar Limited, Coimbatore

In the result, both the appeals of the Revenue are dismissed

ITA 3361/CHNY/2024[2021]Status: DisposedITAT Chennai04 Dec 2025

Bench: Shri Aby T. Varkey & Shri Jagadish

For Appellant: Mr. R. Vijayarghavan &For Respondent: Mr. Shiva Srinivas CIT

Section 131Section 132Section 132(4)Section 153CSection 250

…he AO’s action of applying theory of extrapolation was based simply on assumption, without bringing on record any corroborative evidence to justify the same. We gainfully refer to the decision of the Hon'ble Bombay High Court in the case of C.J. Shah & Co. (246 ITR 671) wherein it was held that, where material is ITA Nos.3360 & 3361/Chny/2024 (AYs 2019-20 & 2021-22) M/s.Bannari Amman Sugars Ltd. :: 13 :: detected after search and seizure operations are carried out, the AO is required to determine the undisclosed income and in such cases, additions may be based on estimates but in matter of estimation, some a…

Assisstant Commissioner of Income Tax, Chennai vs. Bannari Amman Sugar Limited, Coimbatore

In the result, both the appeals of the Revenue are dismissed

ITA 3360/CHNY/2024[2019]Status: DisposedITAT Chennai04 Dec 2025

Bench: Shri Aby T. Varkey & Shri Jagadish

For Appellant: Mr. R. Vijayarghavan &For Respondent: Mr. Shiva Srinivas CIT

Section 131Section 132Section 132(4)Section 153CSection 250

…he AO’s action of applying theory of extrapolation was based simply on assumption, without bringing on record any corroborative evidence to justify the same. We gainfully refer to the decision of the Hon'ble Bombay High Court in the case of C.J. Shah & Co. (246 ITR 671) wherein it was held that, where material is ITA Nos.3360 & 3361/Chny/2024 (AYs 2019-20 & 2021-22) M/s.Bannari Amman Sugars Ltd. :: 13 :: detected after search and seizure operations are carried out, the AO is required to determine the undisclosed income and in such cases, additions may be based on estimates but in matter of estimation, some a…

Professional Automotives Private Limited, Jammu vs. Assistant Commissioner of Income Tax, Central Circle-1, Jaipur

In the result the appeal of the assessee in ITA no

ITA 812/JPR/2025[2016-17]Status: DisposedITAT Jaipur23 Jul 2025AY 2016-17

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI, आयकर अपील /ITA Nos.809 to 815/JP/2025 निर्धारण वर्ष /Assessment Years :2013-14 to 2019-20 Professional Automotives Pvt. बनाम ACIT, Ltd. Bahu Plaza, Bahu Plaza, Jammu Vs. Central Circle- 1, and Kashmir Jaipur स्थायी लेखा सं./जी.आई.आर. सं./PAN/GIR No.:AAACP9608E अपीलार्थी/Appellant प्र]त्यर्थी/Respondent निर्धारिती की ओर से / Assessee by :Shri Tarun Mittal, CA राजस्व की ओर से /Revenue by: Shri Ajey Malik, CIT (Th. V.C)

For Appellant: Shri Tarun Mittal, CAFor Respondent: Shri Ajey Malik, CIT (Th. V.C)

Section 143(3)Section 37(1)

…ber 28, 1988 to August 25, 1989. There was also no other indication to suggest that the seized diary was not exhaustive of unaccounted transactions relating to sale of liquor. It was held by Hon’ble High Court of Bombay in the case of CIT v. C. J. Shah & Co. (246 ITR 671) that estimation of undisclosed profit made by AO for the entire block period on the basis of seized loose papers which indicated undisclosed sales for three months was not justified. In the case of D. N. Kamani HUF (70 ITD 77) Hon’ble ITAT Patna Bench held that documents regarding receipt of on-money by assessees having been found in respect of…

M/S Maheshwari Coal Benefication & Infrastructure P Ltd., Bilaspur vs. ACIT Central Circle 1(1), Nagpur

ITA 119/NAG/2024[2020-21]Status: DisposedITAT Nagpur26 Dec 2024AY 2020-21

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

For Appellant: Shri Sunil Kumar AgrawalFor Respondent: Shri Sandipkumar Salunke

Section 132Section 143(2)Section 143(3)Section 153ASection 250Section 68

…eshwari Coal Beneficatgion & Infrastructure Pvt. Ltd. A.Y. 2014–15 to 2020–21 (i) PCIT v. Pilot Industries Ltd (2023) 146 taxmann.com 233 (Del HC); (ii) PCIT v. Shri Pushkar Construction Co (2023) 154 taxmann.com 22 (Guj HC); (iii) CIT v. CJ Shah & Co (2000) 246 ITR 671 (Bom HC); (iv) Thakkar Popatlal Velji Sales Ltd. (2016) ITA No.2266 of 2013 dt.29-3-16 (Bom HC). ITA no.118/Nag./2024 A.Y. 2019-20 Ground no.4:– “On the facts and circumstances of the case and in law, the ld CIT(A) has erred in sustaining addition of Rs.10,69,84,815 on the count of hypothetical GP estimation of 40% on hypothetically estimated sa…

M/S Maheshwari Coal Benefication & Infrastructure P Ltd., Bilaspur vs. ACIT Central Circle 1(1), Nagpur

ITA 117/NAG/2024[2018-19]Status: DisposedITAT Nagpur26 Dec 2024AY 2018-19

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

For Appellant: Shri Sunil Kumar AgrawalFor Respondent: Shri Sandipkumar Salunke

Section 132Section 143(2)Section 143(3)Section 153ASection 250Section 68

…eshwari Coal Beneficatgion & Infrastructure Pvt. Ltd. A.Y. 2014–15 to 2020–21 (i) PCIT v. Pilot Industries Ltd (2023) 146 taxmann.com 233 (Del HC); (ii) PCIT v. Shri Pushkar Construction Co (2023) 154 taxmann.com 22 (Guj HC); (iii) CIT v. CJ Shah & Co (2000) 246 ITR 671 (Bom HC); (iv) Thakkar Popatlal Velji Sales Ltd. (2016) ITA No.2266 of 2013 dt.29-3-16 (Bom HC). ITA no.118/Nag./2024 A.Y. 2019-20 Ground no.4:– “On the facts and circumstances of the case and in law, the ld CIT(A) has erred in sustaining addition of Rs.10,69,84,815 on the count of hypothetical GP estimation of 40% on hypothetically estimated sa…

M/S Maheshwari Coal Benefication & Infrastructure P Ltd., Bilaspur vs. ACIT Central Circle 1(1), Nagpur

ITA 116/NAG/2024[2017-18]Status: DisposedITAT Nagpur26 Dec 2024AY 2017-18

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

For Appellant: Shri Sunil Kumar AgrawalFor Respondent: Shri Sandipkumar Salunke

Section 132Section 143(2)Section 143(3)Section 153ASection 250Section 68

…eshwari Coal Beneficatgion & Infrastructure Pvt. Ltd. A.Y. 2014–15 to 2020–21 (i) PCIT v. Pilot Industries Ltd (2023) 146 taxmann.com 233 (Del HC); (ii) PCIT v. Shri Pushkar Construction Co (2023) 154 taxmann.com 22 (Guj HC); (iii) CIT v. CJ Shah & Co (2000) 246 ITR 671 (Bom HC); (iv) Thakkar Popatlal Velji Sales Ltd. (2016) ITA No.2266 of 2013 dt.29-3-16 (Bom HC). ITA no.118/Nag./2024 A.Y. 2019-20 Ground no.4:– “On the facts and circumstances of the case and in law, the ld CIT(A) has erred in sustaining addition of Rs.10,69,84,815 on the count of hypothetical GP estimation of 40% on hypothetically estimated sa…

M/S Maheshwari Coal Benefication & Infrastructure P Ltd., Bilaspur vs. ACIT Central Circle 1(1), Nagpur

ITA 115/NAG/2024[2016-17]Status: DisposedITAT Nagpur26 Dec 2024AY 2016-17

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

For Appellant: Shri Sunil Kumar AgrawalFor Respondent: Shri Sandipkumar Salunke

Section 132Section 143(2)Section 143(3)Section 153ASection 250Section 68

…eshwari Coal Beneficatgion & Infrastructure Pvt. Ltd. A.Y. 2014–15 to 2020–21 (i) PCIT v. Pilot Industries Ltd (2023) 146 taxmann.com 233 (Del HC); (ii) PCIT v. Shri Pushkar Construction Co (2023) 154 taxmann.com 22 (Guj HC); (iii) CIT v. CJ Shah & Co (2000) 246 ITR 671 (Bom HC); (iv) Thakkar Popatlal Velji Sales Ltd. (2016) ITA No.2266 of 2013 dt.29-3-16 (Bom HC). ITA no.118/Nag./2024 A.Y. 2019-20 Ground no.4:– “On the facts and circumstances of the case and in law, the ld CIT(A) has erred in sustaining addition of Rs.10,69,84,815 on the count of hypothetical GP estimation of 40% on hypothetically estimated sa…

M/S Maheshwari Coal Benefication & Infrastructure P Ltd, Bilaspur vs. ACIT Central Circle 1(1), Nagpur

ITA 114/NAG/2024[2015-16]Status: DisposedITAT Nagpur26 Dec 2024AY 2015-16

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

For Appellant: Shri Sunil Kumar AgrawalFor Respondent: Shri Sandipkumar Salunke

Section 132Section 143(2)Section 143(3)Section 153ASection 250Section 68

…eshwari Coal Beneficatgion & Infrastructure Pvt. Ltd. A.Y. 2014–15 to 2020–21 (i) PCIT v. Pilot Industries Ltd (2023) 146 taxmann.com 233 (Del HC); (ii) PCIT v. Shri Pushkar Construction Co (2023) 154 taxmann.com 22 (Guj HC); (iii) CIT v. CJ Shah & Co (2000) 246 ITR 671 (Bom HC); (iv) Thakkar Popatlal Velji Sales Ltd. (2016) ITA No.2266 of 2013 dt.29-3-16 (Bom HC). ITA no.118/Nag./2024 A.Y. 2019-20 Ground no.4:– “On the facts and circumstances of the case and in law, the ld CIT(A) has erred in sustaining addition of Rs.10,69,84,815 on the count of hypothetical GP estimation of 40% on hypothetically estimated sa…

M/S Maheshwari Coal Benefication & Infrastructure P. Ltd, Bilaspur vs. ACIT Central Circle-1(1), Nagpur

ITA 113/NAG/2024[2014-15]Status: DisposedITAT Nagpur26 Dec 2024AY 2014-15

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

For Appellant: Shri Sunil Kumar AgrawalFor Respondent: Shri Sandipkumar Salunke

Section 132Section 143(2)Section 143(3)Section 153ASection 250Section 68

…eshwari Coal Beneficatgion & Infrastructure Pvt. Ltd. A.Y. 2014–15 to 2020–21 (i) PCIT v. Pilot Industries Ltd (2023) 146 taxmann.com 233 (Del HC); (ii) PCIT v. Shri Pushkar Construction Co (2023) 154 taxmann.com 22 (Guj HC); (iii) CIT v. CJ Shah & Co (2000) 246 ITR 671 (Bom HC); (iv) Thakkar Popatlal Velji Sales Ltd. (2016) ITA No.2266 of 2013 dt.29-3-16 (Bom HC). ITA no.118/Nag./2024 A.Y. 2019-20 Ground no.4:– “On the facts and circumstances of the case and in law, the ld CIT(A) has erred in sustaining addition of Rs.10,69,84,815 on the count of hypothetical GP estimation of 40% on hypothetically estimated sa…

M/S Shivam Resorts, Abohar vs. DCIT, CC-1, Ludhiana

In the result, the appeal of the Assessee is allowed

ITA 427/CHANDI/2023[2018-19]Status: DisposedITAT Chandigarh31 Jul 2024AY 2018-19

Bench: Shri Krinwant Sahay & Shri Paresh M. Joshiआयकर अपील सं./ Ita No. 427/Chd/2023 "नधा"रण वष" / Assessment Year: 2018-19 M/S Shivam Resorts, Vs. The Dcit, Central Circle -1, Malout, Hamunangarh Road, बनाम Ludhiana Bye Pass, Abohar "थायी लेखा सं./Pan No: Accfs7094Q अपीलाथ"/ Appellant ""यथ"/ Repsondent ( Hybrid Hearing ) "नधा"रती क" ओर से/Assessee By : Shri Ashwani Kumar,Ca राज"व क" ओर से/ Revenue By : Shri Rahus Sohu, Jcit, Sr. Dr सुनवाई क" तार"ख/Date Of Hearing : 01.07.2024 उदघोषणा क" तार"ख/Date Of Pronouncement : 31.07.2024

For Appellant: Shri Ashwani Kumar,CAFor Respondent: Shri Rahus Sohu, JCIT, Sr. DR

Section 133ASection 143(2)Section 250(6)

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ, च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL CHANDIGARH BENCH, ‘B’, CHANDIGARH BEFORE SHRI KRINWANT SAHAY, ACCOUNTANT MEMBER & SHRI PARESH M. JOSHI, JUDICIAL MEMBER आयकर अपील सं./ ITA No. 427/CHD/2023 "नधा"रण वष" / Assessment Year: 2018-19 M/s Shivam Resorts, Vs. The DCIT, Central Circle -1, Malout, Hamunangarh Road, बनाम Ludhiana Bye Pass, Abohar "थायी लेखा सं./PAN No: ACCFS7094Q अपीलाथ"/ APPELLANT ""यथ"/ REPSONDENT ( HYBRID HEARING ) "नधा"रती क" ओर से/Assessee by : Shri Ashwani Kumar,CA राज"व क" ओर से/ Revenue by : Shri Rahus Sohu, JCIT, Sr. DR सुनवाई क" तार"ख/Date of Hear…