COMMISSIONER OF INCOME TAX v. BIJU PATNAIK HIGH COURT OF ORISSA

SUNIL KUMAR AGARWAL,JAIPUR vs. ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-2, JAIPUR

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI, \nvk;dj vihy la-@ITA Nos.513 & 519 to 521/JP/2025\nfu/k Zkj.k o\"kZ@Assessment Years : 2016-17 & 2018-19 to 2020-21\n\nSunil Kumar Agarwal\n395, Narnoli Mansion, Outside\nSanganeri Gate, Jaipur\ncuke\nVs.\nACIT,\nCentral Circle-2,\nJaipur\nLFkk;h y s[kk l a-@thvkb Zvkj la-@PAN/GIR No.: ABRPA9601M\nvihykFkhZ@Appellant i zR;Fkh Z@Respondent\n\nvk;dj vihy la-@ITSS No. 03/JP/2025\nfu/k Zkj.k o\"kZ@Assessment Year : 2015-16\

…{ "clean_text": "vk;dj vihyh; vf/kdj.k] t;i qj U;k;ihB] t;i qj \nIN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR \nMk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; d s le{k\nBEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, \nvk;dj vihy la-@ITA Nos.513 & 519 to 521/JP/2025\nfu/k Zkj.k o\"kZ@Assessment Years : 2016-17 & 2018-19 to 2020-21\n\nSunil Kumar Agarwal\n395, Narnoli Mansion, Outside\nSanganeri Gate, Jaipur\ncuke\nVs.\nACIT,\nCentral Circle-2,\nJaipur\nLFkk;h y s[kk l a-@thvkb Zvkj la-@PAN/GIR No.: ABRPA9601M\nvihykFkhZ@Appellant i zR;Fkh Z@Respond…

SUNIL KUMAR AGARWAL,JAIPUR vs. ACIT, CEN. CIR-2, JAIPUR

In the result the appeal of the assessee in ITA no

…he absence of affording reasonable opportunity of being heard by summoning the said witness the assessment order is vitiated and cannot be saved as the addition has been made on the foundation of his deposition. (e) COMMISSIONER OF INCOME TAX VS BIJU PATNAIK (190 ITR 396) HC of Orrisa A statement recorded ex-parti u/s 131 cannot be used against the assessee without providing opportunity to him to place materials for rebutting the same. A assessee in that regard. The ratio of the aforesaid decisions is squarely applicable to the fact sof the case of the assessee. Hence, the assessment order has been passed violati…

GEETA DEVI AGARWAL,JAIPUR vs. INCOME TAX OFFICER, ITO WD 1(4), JPR, JAIPUR

In the result, the appeal of the assessee is allowed

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI, आयकर अपील सं. / ITA No. 450/JP/2025 निर्धारण वर्ष / Assessment Year : 2017-18 Badri Lal Agarwal through Legal heir Smt. Geeta Devi G-5, Shyama Residency, Plot No. 7, Purander Ji Ka Bag Moti Doongri Road, Jaipur स्थायी लेखा सं. / जीआईआर सं./PAN/GIR No.: ALGPA5194C अपीलार्थी / Appellant निर्धारिती की ओर से / Assessee by: Sh. S. B. Natani, CA राजस्व की ओर से / Revenue by : Sh. Gautam Singh Choudhary, JCIT सुनवाई की तारीख /

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”SMC” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, vk;dj vihy la-@ITA No. 450/JP/2025 fu/kZkj.k o"kZ@Assessment Year : 2017-18 cuke Badri Lal Agarwal through Legal Income Tax Officer, Vs. heir Smt. Geeta Devi Ward- 1(4), Jaipur G-5, Shyama Residency, Plot No. 7, Purander Ji Ka Bag Moti Doongri Road, Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: ALGPA5194C vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh…

SURENDRA PAL SINGH SAHNI,KOTA vs. ASSTT. COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE, KOTA, KOTA

In the result, the appeal of the assessee is allowed

Bench: DR. S. SEETHALAKSHMI (Judicial Member)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”SMC” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, vk;dj vihy la-@ITA No. 450/JP/2024 fu/kZkj.k o"kZ@Assessment Year : 2017-18 cuke Badri Lal Agarwal through Legal Income Tax Officer, Vs. heir Smt. Geeta Devi Ward- 1(4), Jaipur G-5, Shyama Residency, Plot No. 7, Purander Ji Ka Bag Moti Doongri Road, Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: ALGPA5194C vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh…

KAILASH CHAND MAHESHWARI,JAIPUR vs. DEPUTY COMMISSIONER OF INCOME TAX , JAIPUR

Bench: DR. S. SEETHALAKSHMI (Judicial Member)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, vk;dj vihy la-@ITA Nos. 1463 to 1465/JP/2024 fu/kZkj.k o"kZ@Assessment Years : 2015-16 to 2017-18 cuke Kailash Chand Maheshwari DCIT, Vs. 223 Kirti Nagar, Near Kamal and Central Circle-02, Company Tonk Road, Jaipur Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AKQPM5593A vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri S. L.…

DEEPAK KUMAR SHAH,RAMGANJMANDI vs. INCOME TAX OFFICER, KOTA

In the result, the appeal of the assessee stands allowed with no orders as to costs

Bench: Hearing.

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”SMC’’ JAIPUR Jh lanhi xkslkbZ] U;kf;d lnL; ds le{k BEFORE: Hon’ble SHRI SANDEEP GOSAIN, JUDICIAL MEMBER vk;dj vihy la-@ITA No. 426/JP/2024 fu/kZkj.k o"kZ@Assessment Year : 2017-18 Shri Deepak Kumar Shah cuke The ITO Vs. Bazar No. 1, Ramganj Mandi Ward- Kota Kota -326 519 Kota LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: ADDPK 1529 N vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@Assessee by : Shri S.L. Poddar, Advocate jktLo dh vksj ls@Revenue by: Shri Rajesh Kumar Meena, Addl. CIT-DR lquokbZ dh rkjh[k@…

SUMIT GOEL,JAIPUR vs. INCOME TAX OFFICER , JAIPUR

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

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”SMC” JAIPUR Mk0 ,l- lhrky{eh]U;kf;d lnL; ,o aJh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA No. 8/JPR/2023 fu/kZkj.k o"kZ@AssessmentYears : 2012-13 Sumit Goel cuke Income Tax Officer, Flat No. 303, Krishna Kripa-3, Vs. Ward-4(5), Jaipur. Subhash Nagar, Shastri Nagar, Jaipur. LFkk;hys[kk la-@thvkbZvkj la-@PAN/GIR No.: ADCPG 8949 B vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksjls@Assesseeby :Shri S.L. Poddar(Adv.)& Shr…

DCIT, CIRCLE-4, JAIPUR vs. M/S KANDOI METAL POWDERS MANUFACTURING COMPANY PVT. LTD., JAIPUR

In the result, both the appeals are partly allowed

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR MkWa- ,l-lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA. No. 122/JP/2022 fu/kZkj.k o"kZ@Assessment Years : 2012-13 cuke Kandoi Metal Powders Manufacturing DCIT, Company, Vs. Central Circle-3, Jaipur. F-381, 382, Road No. 9F, VKI Area, Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AABCK 0316 R vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITA. No. 244/JP/2022 fu/kZkj.k o"kZ@Assessme…

RAJESH KUMAR KHANDELWAL,JAIPUR vs. INCOME TAX OFFICER, WARD – 2(1), JAIPUR

In the result, the appeal of the assessee is allowed

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR MkWa- ,e- ,y- ehuk] ys[kk lnL; ,oa MkWa- ,l- lhrky{eh] U;kf;d lnL; ds le{k BEFORE: DR. M.L. MEENA, AM & DR. S. SEETHALAKSHMI, JM vk;dj vihy la-@ITA. No. 14/JP/2022 fu/kZkj.k o"kZ@Assessment Years : 2010-11 cuke Rajesh Kumar Khandelwal Income Tax Officer, 114, Raja Colony, Vs. Ward-2(1), New Mandi Road, Jaipur. Dausa-303303. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: ASBPK0587D vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : None (Written Submission) jktLo dh vksj ls@ Revenue by :…

DCIT, CC-1, , JAIPUR vs. SHRI JUGAL KISHORE GARG(DEREWALA), JAIPUR

In the result, the appeals of the Revenue are dismissed

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR Jh jes’k lh-'kekZ] ys[kk lnL; ,o lanhi xkslkbZ] U;kf;d lnL; ds le{k BEFORE: SHRI RAMESH C SHARMA, AM & SHRI SANDEEP GOSAIN, JM vk;dj vihy la-@ITA No. 34, 35, 36 & 37/JP/2020 fu/kZkj.k o"kZ@Assessment Year : 2014-15 to 2017-18 cuke The DCIT Shri Jugal Kishore Garg (Derewala) Vs. Central Circle - 1 27-A, Agrasen Colony, Jaipur Brahmpuri Road, Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: ABBPG 4020 E vihykFkhZ@Appellant izR;FkhZ@Respondent jktLo dh vksj ls@ Revenue by: Shri Ambrish Bedi, CIT- DR fu/kZkfj…

ACIT, JAIPUR vs. RAJENDRA KUMAR JAIN, JAIPUR

…ross examine the witness is a serious flaw which makes the order nullity in as much as it amounted to violation of principles of natural justice. The ld. A/R has also relied upon the decision of Hon’ble Orissa High Court in the case of CIT vs. Biju Patnaik, 190 ITR 396 (Ori.) and submitted that if an order is passed without giving reasonable opportunity to the assessee to rebut the statement of the witness, it is in violation of principles of natural justice. The ld. A/R has also relied upon various decisions on this point. In support of his contention that the document as relied upon by the AO for making th…

ACIT, JAIPUR vs. RAJENDRA KUMAR JAIN, JAIPUR

…ross examine the witness is a serious flaw which makes the order nullity in as much as it amounted to violation of principles of natural justice. The ld. A/R has also relied upon the decision of Hon’ble Orissa High Court in the case of CIT vs. Biju Patnaik, 190 ITR 396 (Ori.) and submitted that if an order is passed without giving reasonable opportunity to the assessee to rebut the statement of the witness, it is in violation of principles of natural justice. The ld. A/R has also relied upon various decisions on this point. In support of his contention that the document as relied upon by the AO for making th…

ACIT, JAIPUR vs. RAJENDRA KUMAR JAIN, JAIPUR

…ross examine the witness is a serious flaw which makes the order nullity in as much as it amounted to violation of principles of natural justice. The ld. A/R has also relied upon the decision of Hon’ble Orissa High Court in the case of CIT vs. Biju Patnaik, 190 ITR 396 (Ori.) and submitted that if an order is passed without giving reasonable opportunity to the assessee to rebut the statement of the witness, it is in violation of principles of natural justice. The ld. A/R has also relied upon various decisions on this point. In support of his contention that the document as relied upon by the AO for making th…

RAJENDRA KUMAR JAIN,JAIPUR vs. ACIT, JAIPUR

…ross examine the witness is a serious flaw which makes the order nullity in as much as it amounted to violation of principles of natural justice. The ld. A/R has also relied upon the decision of Hon’ble Orissa High Court in the case of CIT vs. Biju Patnaik, 190 ITR 396 (Ori.) and submitted that if an order is passed without giving reasonable opportunity to the assessee to rebut the statement of the witness, it is in violation of principles of natural justice. The ld. A/R has also relied upon various decisions on this point. In support of his contention that the document as relied upon by the AO for making th…

RAJENDRA KUMAR JAIN,JAIPUR vs. ACIT, JAIPUR

…ross examine the witness is a serious flaw which makes the order nullity in as much as it amounted to violation of principles of natural justice. The ld. A/R has also relied upon the decision of Hon’ble Orissa High Court in the case of CIT vs. Biju Patnaik, 190 ITR 396 (Ori.) and submitted that if an order is passed without giving reasonable opportunity to the assessee to rebut the statement of the witness, it is in violation of principles of natural justice. The ld. A/R has also relied upon various decisions on this point. In support of his contention that the document as relied upon by the AO for making th…

RAJENDRA KUMAR JAIN,JAIPUR vs. ACIT, JAIPUR

…ross examine the witness is a serious flaw which makes the order nullity in as much as it amounted to violation of principles of natural justice. The ld. A/R has also relied upon the decision of Hon’ble Orissa High Court in the case of CIT vs. Biju Patnaik, 190 ITR 396 (Ori.) and submitted that if an order is passed without giving reasonable opportunity to the assessee to rebut the statement of the witness, it is in violation of principles of natural justice. The ld. A/R has also relied upon various decisions on this point. In support of his contention that the document as relied upon by the AO for making th…