Commissioner of Income-tax v. Bindals Apparels

332 ITR 410High Court2011#17680 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2015 to 2022.

Judgments citing Commissioner of Income-tax v. Bindals Apparels

ACIT 29 (3), Mumbai vs. Zeemag Industries, Mumbai

In the result, the appeal by the Revenue is dismissed

ITA 2266/MUM/2019[2013-14]Status: DisposedITAT Mumbai02 Dec 2022AY 2013-14

Bench: Shri Prashant Maharishi & Shri Sandeep Singh Karhail

For Appellant: Shri P. DanielFor Respondent: Shri Ajay Singh

Section 131Section 133ASection 143(3)Section 145(3)Section 250

…definitely includes the profit. Hence again excluding the declaration and estimating the gross profit was unwarranted. Even rejection of book results u/s 145(3) is also uncalled for. Besides, the Delhi High Court in the case of CIT v. Bindals Appearels (2011) 332 ITR 410 (Delhi) held that “Non maintenance of Day to Day Stock Register is not a reason to reject books”. The case is rather identical to the facts of the assessee’s case. However, in the case of the assessee, Purchase Register, Sales Registers and Stock Registers were impounded by the A.O. The A.O.’s statement that these registers are not maintained app…

Komal Yarn Industries Pvt.Ltd., Surat vs. The Income Tax Officer, Ward-1(3), Surat

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

ITA 1207/AHD/2013[2009-10]Status: DisposedITAT Surat03 Oct 2019AY 2009-10

Bench: Shri Amarjit Singh & Shri O.P.Meenai.T.A. No.1207/Ahd/2013 Assessment Years: 2009-10 Vs. Income Tax Officer, Ward-1(3), M/S. Komal Yarn Industries Pvt. Ltd, 4026-27, World Trade Centre, Ring Surat Road, Surat-395 002. [Pan: Aacck 3157 F] अपीलाथ" Appellant ""यथ"/Respondent "नधा"रतीक"ओरसे /Assessee By Shri Hiren Vepari– Ca राज"वक"ओरसे /Revenue By Shri Mayank Pandey Sr. Dr सुनवाईकीतारीख/ Date Of Hearing: 30.09.2019 उ"घोषणाक"तार"ख/Pronouncement On 03.10.2019

Section 133(6)Section 133ASection 145(3)

…ld not find any defect in books of account relevant to post-search period. Therefore, the rejection of books of account by the AO for post-search period was not warranted. The ld. counsel further placing reliance in the case of CIT vs. Bindals Apparels [2011] 332 ITR 410 (DELHI), wherein it was observed that non-maintenance of day-to-day stock register is not a reason to reject books as no adverse comment regarding books produced before AO, therefore the lower gross profit rate in period subsequent to survey due to huge discounts on merchandise, hence, gross profit rate disclosed by assessee reasonable. 8. Per co…

Ankur Goel, Karnal vs. JCIT, Karnal

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

ITA 6213/DEL/2013[2009-10]Status: DisposedITAT Delhi15 Dec 2017AY 2009-10

Bench: Shri R. K. Panda & Ms. Suchitra Kambleassessment Year : 2009-10 Ankur Goel, Jcit, Range Karnal, 2201/13, Urban Estate, Karnal. Vs. Karnal.

For Appellant: Shri Ved Jain, AdvFor Respondent: Shri R. C. Dandey, Sr.DR

…could not be said to be defective or incomplete, merely because stock register 8 was not maintained in a particular form. He also relied on the following decisions :- (i) CIT vs. Jacksons House, (2011) 198 Taxman 385. (ii) CIT vs. Bindals Apparels, (2011) 332 ITR 410. (iii) Ashoke Refractories (P.) Ltd. vs. CIT, (2005) 279 ITR 457. (iv) Harlal Hemraj vs. ITO, (1982) 14 TTJ 505. (v) Pandit Bros. vs. CIT, (1954) 26 ITR 159. (vi) DCIT vs. Paras Dyeing & Printing Mills (P.) Ltd., (2010) 4 ITR 29. (vii) Pushpanjali Dyeing & Printing Mills (P.) Ltd. vs. JCIT, (2001) 72 TTJ 886. He accordingly submitted that the add…

Jaya Marketing, Mumbai vs. Addl CIT 12 (3), Mumbai

ITA 5131/MUM/2011[2005-06]Status: DisposedITAT Mumbai24 Aug 2017AY 2005-06

Bench: Shri R.C.Sharma, Am & Shri Sandeep Gosain, Jm M/S. Jaya Marketing Vs. Addl Cit 12 (3) Vtm Building, Gala No.2,3,4, Aayakar Bhavan 2Nd Floor, M.K.Road Mehra Compound Andheri-Kurla Road Churchgate Mumbai - 400056 Mumbai – 400 020 Pan/Gir No. Aadfj5774D Appellant) .. Respondent) M/S. Jaya Marketing Vs. Addl Cit 12 (3) Vtm Building, Gala No.2,3,4, Mumbai – 400 020 Mehra Compound Andheri-Kurla Road Mumbai - 400056 Pan/Gir No. Aadfj5774D Appellant) .. Respondent) M/S. Jaya Marketing Vs. Acit 12 (3) Vtm Building, Gala No.2,3,4, Mumbai – 400 020 Mehra Compound Andheri-Kurla Road Mumbai - 400056 Pan/Gir No. Aadfj5774D Appellant) .. Respondent)

Section 143(3)Section 145(3)Section 254(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL “J”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI SANDEEP GOSAIN, JM M/s. Jaya Marketing Vs. ADDL CIT 12 (3) VTM Building, Gala No.2,3,4, Aayakar Bhavan 2nd Floor, M.K.Road Mehra Compound Andheri-Kurla Road Churchgate Mumbai - 400056 Mumbai – 400 020 PAN/GIR No. AADFJ5774D Appellant) .. Respondent) M/s. Jaya Marketing Vs. ADDL CIT 12 (3) VTM Building, Gala No.2,3,4, Mumbai – 400 020 Mehra Compound Andheri-Kurla Road Mumbai - 400056 PAN/GIR No. AADFJ5774D Appellant) .. Respondent) M/s. Jaya Marketing Vs. ACIT 12 (3) VTM Building, Gala No.2,3,4, Mumbai – 400 020 Mehra Compoun…

Addl CIT 14(3), Mumbai vs. Vivek Shyam Johari, Mumbai

In the result, the appeal filed by the revenue as well as cross- objection of the assessee are dismissed

ITA 5799/MUM/2012[2009-10]Status: DisposedITAT Mumbai05 Nov 2015AY 2009-10

Bench: S/Shri B.R.Baskaran, Am & Pawan Singh, Jm आमकय अऩीर सं./I.T.A. No.5799/Mum/2012 (ननधधायण वषा / Assessment Year:2009-10) बनाम/ Income Tax Officer -14(3)(4), Shri Vivek Shyam Johari, 3Rd Floor, Kadel Mansion, 608,6Th Floor, Earnest House, Vs. 65-67, Cawel Cross Lane-3, Nariman Point, Mumbqai-400002 Mumbai-400021

…as not justified in confirming the addition to the extent of 0.1 %. He has placed reliance on the following case laws and submitted that non-maintenance of stock register cannot be a ground for rejection of books of account: a) CIT vs. BINDALS APPARELS (2011) 332 ITR 410 (Del) b) CIT V/s JAS JACK ELEGANCE EXPORTS(2010) 324 ITR 95 (Del) c) CIT vs. Paradise Holidays (Del.) (HC) [2010], 325 ITR 13 (Del.), d) Income-Tax Officer vs Rajni Kant Dave (1996) 58 ITD 510 All. 7. We notice that all the case laws relied upon by the assessee are not related to the diamond trade. It is a known fact that the price of the 4 CO N…