CIT vs. S.C. Kothari (1971) 82 ITR 794 (SC); CIT v. G.S. Juneja

387 ITR 114High Court2016#6802 most cited
17

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2025.

Sections most often in play

Section 132Section 143(3)Section 153ASection 254Section 40(a)(ia)Section 40A(3)Section 69C

Judgments citing CIT vs. S.C. Kothari (1971) 82 ITR 794 (SC); CIT v. G.S. Juneja

DCIT, CENTRAL CIRCLE-2(3), MUMBAI, MUMBAI vs. AVINASH CONSTRUCTION, PUNE

In the result, the appeal of the Revenue is allowed

ITA 4245/MUM/2025[2017]Status: DisposedITAT Mumbai02 Dec 2025

Bench: Shri Vikram Singh Yadav & Shri Anikesh Banerjeeassessment Year : 2017-18 Dcit, Central Circle-2(3), Avinash Construction, Room No. 803, 8Th Floor, Abil House 2, Old Cgo Annexe Building, Vs. Ganesh Khind Road, M.K.Road, Range Hill Corner, Mumbai-400020. Pune-411007. Pan : Aaefa6358H (Appellant) (Respondent)

For Appellant: Shri Vijay MehtaFor Respondent: Shri Rajesh Kumar Yadav, CIT-DR
Section 132Section 153ASection 40A(3)Section 69C

…the Tribunal accepting Rs.26 lakhs disclosed by the assessee as profit out of total undisclosed receipt of Rs. 62 lakhs, would not give rise to any question of law. 17. In the result, the tax appeals are dismissed." 6.9.2 In the case of CIT vs. Babulal Daga (387 ITR 114 (Guj.)], the relevant decision is reproduced as under: 3. "Assessing Officer while making the addition as disclosed by the assessee essentially taxed the profit element whereas the Revenue desired that it should be the entire amount which should be taxed. By now it is well settled that even in case of unaccounted in the business which can be tax…

THE INCOME TAX OFFICER-WARD-2, , GANDHIDHAM - KUTCH vs. M/S. RIDDHI SIDDHI JEWELLERS, GANDHIDHAM - KUTCH

In the result, appeal of the Revenue isdismissed

ITA 239/RJT/2018[2014-15]Status: HeardITAT Rajkot05 Jul 2023AY 2014-15

Bench: Smt.Annapurna Gupta & Smt. Madhumita Royassessment Year :2014-15 Ito, Ward-2 Vs. M/S.Riddhi Siddhi Jewellers Gandhidham. Shop No.1, Plot No.68 Bba (Sough) Gandhidham-Kutch. 0 अपीलाथ"/ (Appellant) "" यथ"/(Respondent) Assessee By : Shri D.M. Rindani, Ar Revenue By : Shri B.D. Gupta, Sr.Dr सुनवाई क" तार"ख/Date Of Hearing : 11/04/2023 घोषणा क" तार"ख /Date Of Pronouncement: 05/07/2023

For Appellant: Shri D.M. Rindani, ARFor Respondent: Shri B.D. Gupta, Sr.DR
Section 133ASection 250(6)Section 40Section 69ASection 69C

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, राजकोट "यायपीठ आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण "यायपीठ "यायपीठ, , , , राजकोट "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT (Conducted Through Virtual Court) ] BEFORE SMT.ANNAPURNA GUPTA, ACCOUNTANT MEMBER AND SMT. MADHUMITA ROY, JUDICIAL MEMBER, JUDICIAL MEMBER Assessment Year :2014-15 ITO, Ward-2 Vs. M/s.Riddhi Siddhi Jewellers Gandhidham. Shop No.1, Plot No.68 BBA (Sough) Gandhidham-Kutch. 0 अपीलाथ"/ (Appellant) "" यथ"/(Respondent) Assessee by : Shri D.M. Rindani, AR Revenue by : Shri B.D. Gupta, Sr.DR सुनवाई क" तार"ख/Date of Hearing : 11/04/2023…

ACIT, CENTRAL CIRCLE-2(2), HYDERABAD vs. DEVENDER RAO GORUKANTI, HYDERABAD

In the result, the appeal filed by the revenue is dismissed

ITA 439/HYD/2022[2021-2022]Status: DisposedITAT Hyderabad31 May 2023AY 2021-2022

Bench: Shri Rama Kanta Panda & Shri Laliet Kumarassessment Year: 2021-22 Acit,Cc-2(2) Vs Devender Rao Gourkanti Room No.616,6Th Floor . H.No.8-2-293/82/Nl/231 Aaykar Bhawan Mla Mp Colony Basheerbagh Jubilee Hills Hyderabad-500 004 Hyderabad-500 033 Pan : Akepg7452N (Appellant) (Respondent) Assessee By: Shri H.Srinivasulu Revenue By: Shri K.P.R.R.Murthy, Sr.Ar Date Of Hearing: 20.03.2023 Date Of Pronouncement: 31.05.2023 O R D E R Per Shri Rama Kanta Panda (A.M.): This Appeal Filed By The Assessee Is Directed Against The Order Dated 16.06.2022 Of The Learned Commissioner Of Income Tax (Appeals)-12, Hyderabad Relating To Ay 2021-22. 2. Facts Of The Case, In Brief, Are That The Assessee Is An Individual & Partner In M/S. Yashoda Helathcare Services Pvt.Ltd & Derives Partner’S Remuneration & Interest On Capital. He Filed His Original Return Of Income On 28.12.2021 Declaring Total Income Of Rs.8,56,33,070/- A Search & Seizure Operation U/S. 132 Of The I.T. Act Was Conducted In The Case Of Yashoda Group On 22.12.2020, During Which The Case Of The Assessee Was Also Covered. In Response To Notice U/S. 153A Of The I.T.Act,The Assessee Filed His Return Of Income Admitting Additional

For Appellant: Shri H.SrinivasuluFor Respondent: Shri K.P.R.R.Murthy, Sr.AR
Section 115BSection 132Section 132(4)Section 153ASection 34

…Deccan Tobacco Company, DTE Exports P.Ltd, reported in 438 ITR 131 (AP) vii. ITAT Surath Bench in the case of Shivam Developers Vs PCIT, 100 reported in ITR (Trib) 29. viii. Hon’ble Gujarat High Court in the case of Babulal K. Daga Vs CIT, Gujarat reported in 387 ITR 114(Guj) ix. ITAT Chandigarh Bench in the case of Gandhi Ram Vs PCIT, Chandigarh vide ITA 121/Chd/2021 order dated 04.08.2022 x. Hon’ble Kerala High Court in the case of Lakshmi Hospital Vs CIT, reported in 347 ITR 367 12. We have heard the rival arguments made by both the sides, perused the orders of the AO and the ld.CIT(A) and the paper book file…

M/S. DHARTI ESTATE,JUNAGADH vs. THE PR.CIT-3, RAJKOT, RAJKOT

In the result, the appeal of the assessee is allowed

ITA 92/RJT/2020[2015-16]Status: HeardITAT Rajkot13 Jul 2022AY 2015-16
For Appellant: Shri Deepak Rindani, A.RFor Respondent: Shri Sanjeev Jain, CIT-D.R
Section 115BSection 133ASection 143(3)Section 263Section 28Section 68

…e of 75 lakhs disclosed during survey was declared as “business income” in the return of income by the assessee for the impugned assessment year. The counsel for the assessee drew our attention to the Gujarat High Court decision in the case of Babulal K. Daga 387 ITR 114 (Gujarat High Court) to contend that if assessee can point out that even on unaccounted receipts, expenditure was incurred for purpose of business, it would be only reasonable profit on such receipts which should be taxed. In response, the Ld. DR relied upon the observations made by the PCIT in the 263 order. 5. We have heard the rival contentio…

PARTHAVI CONSTRUCTION PRIVATE LIMITED,RAIPUR vs. ASSISTAT COMMISSIONER OF INCOMETAX, CENTRAL CIRCLE-1, RAIPUR

In the result, all the captioned appeals of the assessee are allowed

ITA 99/RPR/2019[2017-18]Status: DisposedITAT Raipur26 Oct 2021AY 2017-18

Bench: Shri Pradip Kumar Kedia & Shri Pawan Singhआयकर अपील सं./I.T.A. Nos. 93 To 99/Rpr/2019 ("नधा"रण वष" / Assessment Years : 2011-12 To 2017-18) M/S. Parthivi Constructions Asst. Commissioner Of बनाम/ Pvt. Ltd. Income Tax Vs. Parthivi Pacific, 3Rd Floor, Central Circle-1, Raipur Commercial Complex, Near (C.G.) Axis Bank, G.E. Road, Raipur (C.G.) "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaccp4406G .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Shri R. B. Doshi, C.A. अपीलाथ" ओर से /Appellant By : Shri R. K. Singh, Cit.Dr ""यथ" क" ओर से/Respondent By : 09/08/2021 सुनवाई क" तार"ख / Date Of Hearing 26/10/2021 घोषणा क" तार"ख /Date Of Pronouncement

For Appellant: Shri R. K. Singh, CIT.DRFor Respondent: 09/08/2021
Section 132Section 143(3)Section 153A

…een held that net profit can be applied on unaccounted sales/receipts for the purposes of making additions in several other decisions viz; CIT vs. S.C. Kothari (1971) 82 ITR 794 (SC); CIT vs. G.S. Juneja (2008) 302 ITR 63 (Guj); CIT vs. Babulal K. Daga (2016) 387 ITR 114 (Guj); CIT vs. Balchand Ajit Kumar (2003) 263 ITR 610 (MP); Anil Kumar Bajaj vs. DCIT in ITA No.4392/Del/2014; Hariram Brambhani Vs. ACIT in ITA No.5067/Mum/2010; Man Mohan Sadani Vs. CIT (2008) 304 ITR 52 etc…. In these decisions, it has been held that only profit can be taxed and not the entire receipts. 6.3 Having considered the facts of the…

PARTHAVI CONSTRUCTION PRIVATE LIMITED,RAIPUR vs. ASSISTAT COMMISSIONER OF INCOMETAX, CENTRAL CIRCLE-1, RAIPUR

In the result, all the captioned appeals of the assessee are allowed

ITA 98/RPR/2019[2016-17]Status: DisposedITAT Raipur26 Oct 2021AY 2016-17

Bench: Shri Pradip Kumar Kedia & Shri Pawan Singhआयकर अपील सं./I.T.A. Nos. 93 To 99/Rpr/2019 ("नधा"रण वष" / Assessment Years : 2011-12 To 2017-18) M/S. Parthivi Constructions Asst. Commissioner Of बनाम/ Pvt. Ltd. Income Tax Vs. Parthivi Pacific, 3Rd Floor, Central Circle-1, Raipur Commercial Complex, Near (C.G.) Axis Bank, G.E. Road, Raipur (C.G.) "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaccp4406G .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Shri R. B. Doshi, C.A. अपीलाथ" ओर से /Appellant By : Shri R. K. Singh, Cit.Dr ""यथ" क" ओर से/Respondent By : 09/08/2021 सुनवाई क" तार"ख / Date Of Hearing 26/10/2021 घोषणा क" तार"ख /Date Of Pronouncement

For Appellant: Shri R. K. Singh, CIT.DRFor Respondent: 09/08/2021
Section 132Section 143(3)Section 153A

…een held that net profit can be applied on unaccounted sales/receipts for the purposes of making additions in several other decisions viz; CIT vs. S.C. Kothari (1971) 82 ITR 794 (SC); CIT vs. G.S. Juneja (2008) 302 ITR 63 (Guj); CIT vs. Babulal K. Daga (2016) 387 ITR 114 (Guj); CIT vs. Balchand Ajit Kumar (2003) 263 ITR 610 (MP); Anil Kumar Bajaj vs. DCIT in ITA No.4392/Del/2014; Hariram Brambhani Vs. ACIT in ITA No.5067/Mum/2010; Man Mohan Sadani Vs. CIT (2008) 304 ITR 52 etc…. In these decisions, it has been held that only profit can be taxed and not the entire receipts. 6.3 Having considered the facts of the…

PARTHAVI CONSTRUCTION PRIVATE LIMITED,RAIPUR vs. ASSISTAT COMMISSIONER OF INCOMETAX, CENTRAL CIRCLE-1, RAIPUR

In the result, all the captioned appeals of the assessee are allowed

ITA 97/RPR/2019[2015-16]Status: DisposedITAT Raipur26 Oct 2021AY 2015-16

Bench: Shri Pradip Kumar Kedia & Shri Pawan Singhआयकर अपील सं./I.T.A. Nos. 93 To 99/Rpr/2019 ("नधा"रण वष" / Assessment Years : 2011-12 To 2017-18) M/S. Parthivi Constructions Asst. Commissioner Of बनाम/ Pvt. Ltd. Income Tax Vs. Parthivi Pacific, 3Rd Floor, Central Circle-1, Raipur Commercial Complex, Near (C.G.) Axis Bank, G.E. Road, Raipur (C.G.) "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaccp4406G .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Shri R. B. Doshi, C.A. अपीलाथ" ओर से /Appellant By : Shri R. K. Singh, Cit.Dr ""यथ" क" ओर से/Respondent By : 09/08/2021 सुनवाई क" तार"ख / Date Of Hearing 26/10/2021 घोषणा क" तार"ख /Date Of Pronouncement

For Appellant: Shri R. K. Singh, CIT.DRFor Respondent: 09/08/2021
Section 132Section 143(3)Section 153A

…een held that net profit can be applied on unaccounted sales/receipts for the purposes of making additions in several other decisions viz; CIT vs. S.C. Kothari (1971) 82 ITR 794 (SC); CIT vs. G.S. Juneja (2008) 302 ITR 63 (Guj); CIT vs. Babulal K. Daga (2016) 387 ITR 114 (Guj); CIT vs. Balchand Ajit Kumar (2003) 263 ITR 610 (MP); Anil Kumar Bajaj vs. DCIT in ITA No.4392/Del/2014; Hariram Brambhani Vs. ACIT in ITA No.5067/Mum/2010; Man Mohan Sadani Vs. CIT (2008) 304 ITR 52 etc…. In these decisions, it has been held that only profit can be taxed and not the entire receipts. 6.3 Having considered the facts of the…

PARTHAVI CONSTRUCTION PRIVATE LIMITED,RAIPUR vs. ASSISTAT COMMISSIONER OF INCOMETAX, CENTRAL CIRCLE-1, RAIPUR

In the result, all the captioned appeals of the assessee are allowed

ITA 96/RPR/2019[2014-15]Status: DisposedITAT Raipur26 Oct 2021AY 2014-15

Bench: Shri Pradip Kumar Kedia & Shri Pawan Singhआयकर अपील सं./I.T.A. Nos. 93 To 99/Rpr/2019 ("नधा"रण वष" / Assessment Years : 2011-12 To 2017-18) M/S. Parthivi Constructions Asst. Commissioner Of बनाम/ Pvt. Ltd. Income Tax Vs. Parthivi Pacific, 3Rd Floor, Central Circle-1, Raipur Commercial Complex, Near (C.G.) Axis Bank, G.E. Road, Raipur (C.G.) "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaccp4406G .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Shri R. B. Doshi, C.A. अपीलाथ" ओर से /Appellant By : Shri R. K. Singh, Cit.Dr ""यथ" क" ओर से/Respondent By : 09/08/2021 सुनवाई क" तार"ख / Date Of Hearing 26/10/2021 घोषणा क" तार"ख /Date Of Pronouncement

For Appellant: Shri R. K. Singh, CIT.DRFor Respondent: 09/08/2021
Section 132Section 143(3)Section 153A

…een held that net profit can be applied on unaccounted sales/receipts for the purposes of making additions in several other decisions viz; CIT vs. S.C. Kothari (1971) 82 ITR 794 (SC); CIT vs. G.S. Juneja (2008) 302 ITR 63 (Guj); CIT vs. Babulal K. Daga (2016) 387 ITR 114 (Guj); CIT vs. Balchand Ajit Kumar (2003) 263 ITR 610 (MP); Anil Kumar Bajaj vs. DCIT in ITA No.4392/Del/2014; Hariram Brambhani Vs. ACIT in ITA No.5067/Mum/2010; Man Mohan Sadani Vs. CIT (2008) 304 ITR 52 etc…. In these decisions, it has been held that only profit can be taxed and not the entire receipts. 6.3 Having considered the facts of the…

PARTHAVI CONSTRUCTION PRIVATE LIMITED,RAIPUR vs. ASSISTAT COMMISSIONER OF INCOMETAX, CENTRAL CIRCLE-1, RAIPUR

In the result, all the captioned appeals of the assessee are allowed

ITA 95/RPR/2019[2013-14]Status: DisposedITAT Raipur26 Oct 2021AY 2013-14

Bench: Shri Pradip Kumar Kedia & Shri Pawan Singhआयकर अपील सं./I.T.A. Nos. 93 To 99/Rpr/2019 ("नधा"रण वष" / Assessment Years : 2011-12 To 2017-18) M/S. Parthivi Constructions Asst. Commissioner Of बनाम/ Pvt. Ltd. Income Tax Vs. Parthivi Pacific, 3Rd Floor, Central Circle-1, Raipur Commercial Complex, Near (C.G.) Axis Bank, G.E. Road, Raipur (C.G.) "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaccp4406G .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Shri R. B. Doshi, C.A. अपीलाथ" ओर से /Appellant By : Shri R. K. Singh, Cit.Dr ""यथ" क" ओर से/Respondent By : 09/08/2021 सुनवाई क" तार"ख / Date Of Hearing 26/10/2021 घोषणा क" तार"ख /Date Of Pronouncement

For Appellant: Shri R. K. Singh, CIT.DRFor Respondent: 09/08/2021
Section 132Section 143(3)Section 153A

…een held that net profit can be applied on unaccounted sales/receipts for the purposes of making additions in several other decisions viz; CIT vs. S.C. Kothari (1971) 82 ITR 794 (SC); CIT vs. G.S. Juneja (2008) 302 ITR 63 (Guj); CIT vs. Babulal K. Daga (2016) 387 ITR 114 (Guj); CIT vs. Balchand Ajit Kumar (2003) 263 ITR 610 (MP); Anil Kumar Bajaj vs. DCIT in ITA No.4392/Del/2014; Hariram Brambhani Vs. ACIT in ITA No.5067/Mum/2010; Man Mohan Sadani Vs. CIT (2008) 304 ITR 52 etc…. In these decisions, it has been held that only profit can be taxed and not the entire receipts. 6.3 Having considered the facts of the…

PARTHAVI CONSTRUCTION PRIVATE LIMITED,RAIPUR vs. ASSISTAT COMMISSIONER OF INCOMETAX, CENTRAL CIRCLE-1, RAIPUR

In the result, all the captioned appeals of the assessee are allowed

ITA 94/RPR/2019[2012-13]Status: DisposedITAT Raipur26 Oct 2021AY 2012-13

Bench: Shri Pradip Kumar Kedia & Shri Pawan Singhआयकर अपील सं./I.T.A. Nos. 93 To 99/Rpr/2019 ("नधा"रण वष" / Assessment Years : 2011-12 To 2017-18) M/S. Parthivi Constructions Asst. Commissioner Of बनाम/ Pvt. Ltd. Income Tax Vs. Parthivi Pacific, 3Rd Floor, Central Circle-1, Raipur Commercial Complex, Near (C.G.) Axis Bank, G.E. Road, Raipur (C.G.) "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaccp4406G .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Shri R. B. Doshi, C.A. अपीलाथ" ओर से /Appellant By : Shri R. K. Singh, Cit.Dr ""यथ" क" ओर से/Respondent By : 09/08/2021 सुनवाई क" तार"ख / Date Of Hearing 26/10/2021 घोषणा क" तार"ख /Date Of Pronouncement

For Appellant: Shri R. K. Singh, CIT.DRFor Respondent: 09/08/2021
Section 132Section 143(3)Section 153A

…een held that net profit can be applied on unaccounted sales/receipts for the purposes of making additions in several other decisions viz; CIT vs. S.C. Kothari (1971) 82 ITR 794 (SC); CIT vs. G.S. Juneja (2008) 302 ITR 63 (Guj); CIT vs. Babulal K. Daga (2016) 387 ITR 114 (Guj); CIT vs. Balchand Ajit Kumar (2003) 263 ITR 610 (MP); Anil Kumar Bajaj vs. DCIT in ITA No.4392/Del/2014; Hariram Brambhani Vs. ACIT in ITA No.5067/Mum/2010; Man Mohan Sadani Vs. CIT (2008) 304 ITR 52 etc…. In these decisions, it has been held that only profit can be taxed and not the entire receipts. 6.3 Having considered the facts of the…

PARTHAVI CONSTRUCTION PRIVATE LIMITED,RAIPUR vs. ASSISTAT COMMISSIONER OF INCOMETAX, CENTRAL CIRCLE-1, RAIPUR

In the result, all the captioned appeals of the assessee are allowed

ITA 93/RPR/2019[2011-12]Status: DisposedITAT Raipur26 Oct 2021AY 2011-12

Bench: Shri Pradip Kumar Kedia & Shri Pawan Singhआयकर अपील सं./I.T.A. Nos. 93 To 99/Rpr/2019 ("नधा"रण वष" / Assessment Years : 2011-12 To 2017-18) M/S. Parthivi Constructions Asst. Commissioner Of बनाम/ Pvt. Ltd. Income Tax Vs. Parthivi Pacific, 3Rd Floor, Central Circle-1, Raipur Commercial Complex, Near (C.G.) Axis Bank, G.E. Road, Raipur (C.G.) "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaccp4406G .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Shri R. B. Doshi, C.A. अपीलाथ" ओर से /Appellant By : Shri R. K. Singh, Cit.Dr ""यथ" क" ओर से/Respondent By : 09/08/2021 सुनवाई क" तार"ख / Date Of Hearing 26/10/2021 घोषणा क" तार"ख /Date Of Pronouncement

For Appellant: Shri R. K. Singh, CIT.DRFor Respondent: 09/08/2021
Section 132Section 143(3)Section 153A

…een held that net profit can be applied on unaccounted sales/receipts for the purposes of making additions in several other decisions viz; CIT vs. S.C. Kothari (1971) 82 ITR 794 (SC); CIT vs. G.S. Juneja (2008) 302 ITR 63 (Guj); CIT vs. Babulal K. Daga (2016) 387 ITR 114 (Guj); CIT vs. Balchand Ajit Kumar (2003) 263 ITR 610 (MP); Anil Kumar Bajaj vs. DCIT in ITA No.4392/Del/2014; Hariram Brambhani Vs. ACIT in ITA No.5067/Mum/2010; Man Mohan Sadani Vs. CIT (2008) 304 ITR 52 etc…. In these decisions, it has been held that only profit can be taxed and not the entire receipts. 6.3 Having considered the facts of the…

SMT. SHASHI DEVI GULATI,BHILAI vs. INCOME TAX OFFICER-1(5), BHILAI

In the result, appeal of the assessee in ITA No

ITA 73/RPR/2018[2011-12]Status: DisposedITAT Raipur18 Jan 2019AY 2011-12

Bench: Shri Anil Chaturvedi, Am & Shri Partha Sarathi Chaudhury, Jm (Stay Application Nos. 11 To 13/Rpr/2018) (Arising Out Of Ita Nos. 71 To 73/Rpr/2018 धनधाारण वषा / Assessment Years : 2009-10 To 2011-12

For Appellant: Shri R.B. DoshiFor Respondent: Shri R.P. Namdeo
Section 148Section 69

…sale proceeds. In support of his submissions, the Ld. AR has placed reliance on the following decisions: i) Commissioner of Income Tax Vs. President Industries in IT Appeal No.53 of 1999 reported as 258 ITR 0654.(Guj.) ii) CIT Vs. Babulal K. Daga reported as 387 ITR 114 (Guj.) iii) CIT Vs. Hariram Bhambhani reported as 92 CCH 46 (Mum.) iv) Man Mohan Sadani Vs. CIT reported as 304 ITR 52 (MP) 6 SA Nos. 11 to 13/RPR/2018 ITA Nos. 71 to 73/RPR/2018 A.Y.2009-10 to 2011-12 That on the basis of these case laws, the Ld. AR argued that it is not the entire sales consideration which was to be brought to tax but only pr…

SMT. SHASHI DEVI GULATI,BHILAI vs. INCOME TAX OFFICER-1(5), BHILAI

In the result, appeal of the assessee in ITA No

ITA 72/RPR/2018[2010-11]Status: DisposedITAT Raipur18 Jan 2019AY 2010-11

Bench: Shri Anil Chaturvedi, Am & Shri Partha Sarathi Chaudhury, Jm (Stay Application Nos. 11 To 13/Rpr/2018) (Arising Out Of Ita Nos. 71 To 73/Rpr/2018 धनधाारण वषा / Assessment Years : 2009-10 To 2011-12

For Appellant: Shri R.B. DoshiFor Respondent: Shri R.P. Namdeo
Section 148Section 69

…sale proceeds. In support of his submissions, the Ld. AR has placed reliance on the following decisions: i) Commissioner of Income Tax Vs. President Industries in IT Appeal No.53 of 1999 reported as 258 ITR 0654.(Guj.) ii) CIT Vs. Babulal K. Daga reported as 387 ITR 114 (Guj.) iii) CIT Vs. Hariram Bhambhani reported as 92 CCH 46 (Mum.) iv) Man Mohan Sadani Vs. CIT reported as 304 ITR 52 (MP) 6 SA Nos. 11 to 13/RPR/2018 ITA Nos. 71 to 73/RPR/2018 A.Y.2009-10 to 2011-12 That on the basis of these case laws, the Ld. AR argued that it is not the entire sales consideration which was to be brought to tax but only pr…

SMT. SHASHI DEVI GULATI,BHILAI vs. INCOME TAX OFFICER-1(5), BHILAI

In the result, appeal of the assessee in ITA No

ITA 71/RPR/2018[2009-10]Status: DisposedITAT Raipur18 Jan 2019AY 2009-10

Bench: Shri Anil Chaturvedi, Am & Shri Partha Sarathi Chaudhury, Jm (Stay Application Nos. 11 To 13/Rpr/2018) (Arising Out Of Ita Nos. 71 To 73/Rpr/2018 धनधाारण वषा / Assessment Years : 2009-10 To 2011-12

For Appellant: Shri R.B. DoshiFor Respondent: Shri R.P. Namdeo
Section 148Section 69

…sale proceeds. In support of his submissions, the Ld. AR has placed reliance on the following decisions: i) Commissioner of Income Tax Vs. President Industries in IT Appeal No.53 of 1999 reported as 258 ITR 0654.(Guj.) ii) CIT Vs. Babulal K. Daga reported as 387 ITR 114 (Guj.) iii) CIT Vs. Hariram Bhambhani reported as 92 CCH 46 (Mum.) iv) Man Mohan Sadani Vs. CIT reported as 304 ITR 52 (MP) 6 SA Nos. 11 to 13/RPR/2018 ITA Nos. 71 to 73/RPR/2018 A.Y.2009-10 to 2011-12 That on the basis of these case laws, the Ld. AR argued that it is not the entire sales consideration which was to be brought to tax but only pr…

MR. PRANJAL PATEL,,AHMEDABAD vs. THE PR. CIT-2,, AHMEDABAD

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

ITA 1357/AHD/2017[2012-13]Status: DisposedITAT Ahmedabad07 Dec 2018AY 2012-13
For Appellant: Shri S.H. Talati, A.RFor Respondent: Shri Krishna Murari, CIT-D.R
Section 143(2)Section 143(3)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “C” BENCH Before: Shri Rajpal Yadav, Judicial Member And Shri Amarjit Singh, Accountant Member Assessment Year 2012-13 Mr. Pranjal Patel, The Pr. CIT, 5, Navavas, Ahmedabad Sabarmati, Ahmedabad Vs (Respondent) PAN: AQAPP5238P (Appellant) Revenue by: Shri Krishna Murari, CIT-D.R. Assessee by: Shri S.H. Talati, A.R. Date of hearing : 28-09-2018 Date of pronouncement : 07-12-2018 आदेश/ORDER PER : AMARJIT SINGH, ACCOUNTANT MEMBER:- This assessee’s appeal for A.Y. 2012-13, arises from order of the CIT-2, Ahmedabad dated 28-03-2017, in proceedings under secti…

PALIWAL JEWELLERS,JAIPUR vs. ITO, JAIPUR

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

ITA 82/JPR/2017[2012-13]Status: DisposedITAT Jaipur27 Nov 2017AY 2012-13
For Appellant: Shri Shrawan Kr. Gupta (Advocate)For Respondent: Shri Shailendra Sharma (Addl. CIT)
Section 143(3)Section 40A(3)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, JAIPUR Jh dqy Hkkjr] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI KUL BHARAT, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 82 & 83/JP/2017 fu/kZkj.k o"kZ@Assessment Years : 2012-13 & 13-14. cuke Paliwal Jewellers, The Income Tax Officer, Vs. B-360, Himmat Nagar, Ward 6(3), Tonk Road, Jaipur. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No. AAEFP 7182 L vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@Assessee by : Shri Shrawan Kr. Gupta (Advocate) jktLo dh vksj ls@ Reven…

WATERMARK FINANCIAL CONSULTANTS LTD,MUMBAI vs. PR CIT 3, MUMBAI

In the result, appeal filed by the assessee for assessment year

ITA 3789/MUM/2017[2012-13]Status: DisposedITAT Mumbai21 Nov 2017AY 2012-13

Bench: Shri B.R. Baskaran (Am) & Shri Ram Lal Negi (Jm) Assessment Year: 2012-13

For Appellant: Mrs. Nidhi Patel (AR)For Respondent: Shri Shishir Dhamija (DR)
Section 143Section 143(3)Section 251Section 263Section 68

…acts and in law ignoring; (i) the said decision of the non-jurisdictional Court has been repeatedly not followed subsequently in a series of judgments in the cases of CIT Vs Shilpa Dying & Printing Mills Pvt. Ltd 219 Taxman 279 (Guj), Krishna Textiles Vs CIT 387 ITR 114 (Guj), CIT Vs. Chensing Ventures 291 ITR 258 (Mad), M/s K.R. Automobiles Vs ACIT Baroda 153 ITD 240 (Ahd), etc. (ii) an order cannot be revised based on the decision of non- jurisdictional High Court considering that it does not satisfy the condition laid down in clause (c) of Explanation 1 of Sub section (1) of Section 263 of the Act.” 3. At t…