Commissioner of Income Tax (2006) 99 ITD 227 (Ahd.) (vii) Anand Autoride ltd. v. Jt. CIT

93 ITD 117Income Tax Appellate Tribunal2005#16299 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2021.

Judgments citing Commissioner of Income Tax (2006) 99 ITD 227 (Ahd.) (vii) Anand Autoride ltd. v. Jt. CIT

KOHINOOR CRAFTS,MORADABAD vs. ACIT CENTRAL CIRCLE, MORADABAD

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

ITA 9556/DEL/2019[2017-18]Status: DisposedITAT Delhi22 Sept 2021AY 2017-18

Bench: Shri R.K. Pandaassessment Year: 2017-18 Kohinoor Crafts, Vs. Acit, Turki Estate, Kohinoor Tiraha, Central Circle, Sambhal Road, Moradabad. Moradabad. Pan: Aadfk7275N (Appellant) (Respondent) Assessee By : Shri Mayank Patawari, Ca Revenue By : Shri R.K. Gupta, Sr. Dr Date Of Hearing : 01.09.2021 Date Of Pronouncement : 22.09.2021 Order

For Appellant: Shri Mayank Patawari, CAFor Respondent: Shri R.K. Gupta, Sr. DR

Section 131Section 132Section 132(4)Section 139(1)Section 142(1)Section 69C

…CTR 218; (x) CIT v. Ashok Kumar Soni (2007) 291 ITR 172; (xi) Ravi Mathur & Others (DB Appeal No.67/2002 & Others – Rajasthan High Court); (xii) Pr. CIT vs. Avinash Kumar Setai (ITA 935/2016 dated 01.05.2017); (xiii) Kanti Lal Parbhu Das Patel vs. DCIT (2005) 93 ITD 117 (Indore); (xiv) Dr. SC Gupta vs. CIT (2001) ITR 782 (All); (xv) Kantilal C. Shah vs. ACIT (2011) 133 ITD 57 (Ahd); & (xvi) ACIT vs. Hukumchand Jain (2011) 337 ITR 238 (Chattisgarh). 6. In appeal, the ld.CIT(A) upheld the action of the AO. While doing so, he relied on the decision of the Hon’ble Allahabad High Court in the case of Ravi 4 Kumar Ve…

JYPORE MANUFATURING JEWELLERS PVT. LTD.,JAIPUR vs. JCIT(OSD), JAIPUR

In the result appeals filed by assessee are allowed and that of revenue are dismissed

ITA 304/JPR/2014[2009-10]Status: DisposedITAT Jaipur23 Jan 2020AY 2009-10

For Appellant: Shri S.L. Poddar, AdvocateFor Respondent: Shri B.K. Gupta, CIT -DR

Section 153ASection 153C

…Assistant Commissioner of Income Tax (2009) 24 DTR 174 (Chd. Trib) (vi) Sukh Ram vs. Assistant Commissioner of Income Tax (2006) 99 ITD 227 (Ahd.) (vii) Anand Autoride ltd. vs. Jt. CIT (2006) 99 ITD 227 (Ahd) (viii) Kantilal Prabhudas Patel vs. Dy. CIT (2005) 93 ITD 117) (Indore TM) (ix) Smt. Rajrani Gupta vs DCIT (2000) 72 ITD 155 (Mum) (x) Dr. R.M.L. Mehrotra vs. Assistant Commissioner of Income Tax (1999) 64 TTJ 259 (All) 2.9 It is further submitted that following judicial precedents have held that incriminating material should be applied in totality and not on piece meal basis to favor the revenue, the sei…

ACIT, AJMER vs. SHREEJI SULZ PVT. LTD.,

In the result, the appeal of the revenue is dismissed whereas the appeal of the assessee is allowed in part in terms indicated hereinabove

ITA 669/JPR/2016[2013-14]Status: DisposedITAT Jaipur30 May 2019AY 2013-14

For Appellant: Shri Prakhul Khurana (Adv.)For Respondent: Shri B.K. Gupta (CIT-DR)

Section 132Section 132(4)Section 133ASection 143(3)Section 153A

…t of the Appellant Company and the true facts on record. 7 ITA 507 & 669/JP/2016_ Shreeji Sulz P Ltd. Vs ACIT 4.1.5 For the purpose of making the impugned addition, the Ld. AO has relied upon the following judicial precedents: i. Kanti Lal Prabhu Das Patel (93 ITD 117 — Indore) ii. Ramesh T Salve (75 ITD 75) iii. V. Kunhikannan (219 ITR 235 to 243): The aforesaid judgments relied upon by the Ld. AO in the impugned assessment order are pertaining to admission and retraction of the statement recorded u/s 132(4) of the Act. However, in the present case, no declaration was made by Sh. Navneet Somani u/s 132(4) of…

SHREEJESULZ PRIVATE LIMITED,JAIPUR vs. ACIT, AJMER

In the result, the appeal of the revenue is dismissed whereas the appeal of the assessee is allowed in part in terms indicated hereinabove

ITA 507/JPR/2016[2013-14]Status: DisposedITAT Jaipur30 May 2019AY 2013-14

For Appellant: Shri Prakhul Khurana (Adv.)For Respondent: Shri B.K. Gupta (CIT-DR)

Section 132Section 132(4)Section 133ASection 143(3)Section 153A

M/S BANNALAL JAT CONSTRUCTIONS PVT. LTD.,BHILWARA vs. ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE, AJMER

In the result, ground of appeal is allowed

ITA 720/JPR/2017[2015-16]Status: DisposedITAT Jaipur27 Dec 2017AY 2015-16

For Appellant: Shri P.C. Parwal (CA)For Respondent: Shri A.S.Nehara (Addl.CIT)

Section 131Section 132(4)Section 40A(3)

…Jat Construction Pvt. Ltd., Bhilwara vs. ACIT, Central Circle-Ajmer relates to the assessee company. At the cost of repetition following citation with relevant excerpts are referred again to supply the emphasis. (1) Kanti Lai Parbhu Da Patel V/s DCIT (2005) 93 ITD 117 (Indore) Held that the assessee having owned up cash money initially in his statement u/s 132(4) as also confirming his admission while his statement recorded u/s 131 of IT. Act his attempt to explain it by way of agriculture income later on was untenable for is later retraction had no corroborative backing. (4) Dr. S.C.Gupta vs. CIT (2001) ITR 7…

MOUNT ECHO BUILDWELL PVT. LTD.,DELHI vs. DCIT, NEW DELHI

In the result, the appeal is dismissed

ITA 4908/DEL/2014[2011-12]Status: DisposedITAT Delhi25 Oct 2017AY 2011-12

Bench: : Shri Bhavnesh Saini & Shri L.P. Sahu

Section 132Section 132(4)

…basis of loose papers and cash found during search, his subsequent retraction that the cash represented his agricultural income and income from his other business was not found tenable by the Hon. Tribunal in the case of Kantilal Prabhudas Patel v. DCIT(Inv) 93 ITD 117(lndore)(TM). In another case of Carpenter Classics (Exim) (P) (Ltd.) v DCIT 108 ITD 142{Bang), where the Managing Director of the assessee company surrendered Rs.1.07 crore being 50% of cash receipts not recorded in the regular books of accounts and did not take any step to rectify the declaration before the search authorities before whom it was m…