DCIT Central Circle-1, Ludhiana v. M/s Roop Fashion

98 ITR (Trib) 419Income Tax Appellate Tribunal2022#18464 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2024 to 2026.

Sections most often in play

Section 115BBESection 68Section 69ASection 133(6)Section 142(1)Section 143(1)Section 143(2)Section 143(3)

Issues it is cited on

rejection of books of accountsundry creditorssection 145section 115bbsection 115baddition u/s 68section 115bbesection 115income-tax officerfirst appealsection 68section 11

Judgments citing DCIT Central Circle-1, Ludhiana v. M/s Roop Fashion

Bhaumik Jewellers Private Limited, Ahmedabad vs. The ITO, Ward-1(1)(2), Ahmedabad

In the result, the appeal of the assessee stands allowed

ITA 1642/AHD/2024[2017-18]Status: DisposedITAT Ahmedabad03 Feb 2026AY 2017-18

Bench: Shri Sanjay Garg & Annapurna Guptaआयकर अपील सं /Ita No.1642/Ahd/2024 िनधा"रण वष" /Assessment Year : 2017-18 Bhaumik Jewellers Private The Ito बनाम/ Limited Ward-1(1)(2) V/S. 111, Gold Souk Complex Ahmedabad B/H. Sapphire Complex Cg Road Ahmedabad – 380 009 "थायी लेखा सं./Pan: Aagcb 2423 B (अपीलाथ)/ Appellant) (*+ यथ)/ Respondent) Assessee By : Shri Biren Shah, Ar Revenue By : Shri Sher Singh, Cit-Dr सुनवाई की तारीख/Date Of Hearing : 17/12/2025 घोषणा की तारीख /Date Of Pronouncement: 03/02/2026 आदेश/O R D E R Per Sanjay Garg: The Present Appeal Has Been Preferred By The Assessee Against The Order Of The Commissioner Of Income Tax (Appeals) National Faceless Appeal Centre (Nfac), Delhi [In Short “The Cit(A)”] Passed Under Section 250 Of The Income Tax Act, 1961 (In Short “The Act”), Dated 26/07/2024 Arising Out Of The Assessment Order Passed By The Assessing Officer (In Short “The Ao”) Under Section 143(3) Of The Act For The Assessment Year 2017-18. The Assessee In This Appeal Has Agitated The Confirmation Of The Addition Of Rs. 9,65,97,834/- Made By The Ao Under Section 68 Of The Act Bhaumik Jewellers Private Limited Vs. The Ito Asst. Year : 2017-18

For Appellant: Shri Biren Shah, ARFor Respondent: Shri Sher Singh, CIT-DR
Section 115BSection 133(6)Section 143(3)Section 145(3)Section 250Section 68

…f the Tribunal. The ld. Counsel for the assessee in this respect has relied upon the following case laws: i) ACIT vs. Goel Jewellers Overseas Corp in ITA No.1597/Del/2022 (ITAT Delhi) ii) DCIT Central Circle-1, Ludhiana vs. M/s Roop Fashion reported in [2022] 98 ITR (Trib) 419 [ITAT Chand)] iii) Gulshan Kumar vs. DCIT in ITA No.488/Chd/2022 (ITAT Chandigarh) iv) Smt. Tripta Rani vs. ACIT, Ludhiana in ITA No.135/Chd/2021 (ITAT Chandigarh) Bhaumik Jewellers Private Limited vs. The ITO Asst. Year : 2017-18 9 v) Madan Lal Aggarwal HUF vs. DCIT in ITA No.28/CHANDI/2023 (ITAT Chandigarh) dated 18.12.23 ….... In view…

Gaurav Goel, Chandigarh vs. ITO, Ward 4(3), Chandigarh

In the result, the appeal of the assessee stands allowed

ITA 132/CHANDI/2024[2017-18]Status: DisposedITAT Chandigarh24 Feb 2025AY 2017-18

Bench: Shri Vikram Singh Yadav & Shri Paresh M. Joshiआयकर अपील सं./ Ita No. 132/Chd/2024 "नधा"रण वष" / Assessment Year: 2017-18 Gaurav Goel, Vs. The Ito, बनाम H. No. 1676, Sector 33-D, Ward 4(3), Chandigarh Chandigarh "थायी लेखा सं./Pan No: Ahgpg3162Q अपीलाथ"/ Assessee ""यथ"/ Repsondent ( Physical Hearing ) "नधा"रती क" ओर से/Assessee By : Shri Jaspal Sharma, Advocate राज"व क" ओर से/ Revenue By : Shri Vivek Vardhan, Jcit, Sr. Dr सुनवाई क" तार"ख/Date Of Hearing : 17.12.2024 उदघोषणा क" तार"ख/Date Of Pronouncement : 24.02.2025 आदेश/Order Per Paresh M. Joshi, Jm :

For Appellant: Shri Jaspal Sharma, AdvocateFor Respondent: Shri Vivek Vardhan, JCIT, Sr. DR
Section 142(1)Section 143(1)Section 143(2)Section 250Section 253

…ribunal . The ld. Counsel for the assessee in this respect has relied upon the following case laws: i) ACIT vs. Goel Jewel lers Overseas Corp in ITA No.1597/Del/2022 ( ITAT Delhi ) ii ) DCIT Central Circle-1, Ludhiana vs. M/s Roop Fashion reported in [2022] 98 ITR (Trib) 419 [ ITAT Chand) ] iii ) Gulshan Kumar vs. DCIT in ITA No.488/Chd/2022 ( ITAT Chandigarh) iv) Smt. Tripta Rani vs. ACIT, Ludhiana in ITA No.135/Chd/2021 ( ITAT Chandigarh) v) Madan Lal Aggarwal HUF vs. DCIT in ITA No.28/CHANDI/2023 ( ITAT Chandigarh) dated 18.12.23 132-chd-2024 Gaurav Goel, Chandigarh 20 7.1 We find that the issue involve…

Swarn Ganga Jewellers, Chandigarh vs. DCIT, Circle 4(1) Now DCIT, Circle 1(1), Chandigarh

In the result, the appeal of the assessee stands allowed

ITA 675/CHANDI/2022[2017-18]Status: DisposedITAT Chandigarh28 Jun 2024AY 2017-18

Bench: This Tribunal Being Aggrieved By An Order No. Itba/Nfac/S/250/2022-23/1045180258(1) For A.Y. 2017-18 Dt. 05/09/2022 Which Is Hereinafter Referred To As The “Impugned Order”. The Impugned Order Is Passed By Cit(A) In Terms Of Section 250 Of The Income Tax Act, 1961. Factual Matrix 2. That Survey U/S 133A Of The Income Tax Act, 1961 Was Conducted On The Business Premises Of The Assessee On 06/09/2016. The Assessee Surrendered A Sum Of Rs. 50,00,000/- During The Survey & Paid Tax Thereon. The Return Of Income Was Filed On 01/11/2017 Declaring A Total Income Of Rs. 89,48,260/-. Thereafter The Case Of The Assessee Was Selected For Scrutiny Under Compulsory Scrutiny Guidelines & Notice Under Section 143(2) Of The Act Was Issued On 11/09/2018. The Assessment Was Finalised Vide Order Dt. 23/12/2019 Whereby Addition Of Rs. 95,70,882/- Was Made U/S 68 R.W..S 115Bbe Of The Act.

For Appellant: Shri Parikshit Aggarwal, C.AFor Respondent: Shri Dharam Vir, JCIT, Sr. DR
Section 133ASection 143(2)Section 250Section 253Section 68

…ntion was further invited to the following decision of Coordinate Bench Chandigarh & a few others where under similar circumstances cash deposited during demonetization out of cash sales without rejection of books of accounts was held not justified: a. [2022] 98 ITR (Trib) 419 (ITAT [Chand]) THE DCIT CENTRAL CIRCLE-1, LUDHIANA VERSUS M/S ROOP FASHION AND (VICE-VERSA) b. 2023 (3) TMI 755 - ITAT CHANDIGARH, SH. GULSHAN KUMAR VERSUS DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-2,LUDHIANA ITA No. 488/Chd/2022, Dated: - 31-10-2022 c. ITAT CHANDIGARH [2022] 97 ITR (Trib) 389 (ITAT [Chand]) SMT. TRIPTA RANI VERSUS…

Gujranwala Jewels, Ambala City vs. Income Tax Officer Ward-2, Ambala Cantt

In the result, the appeal of the Assessee is allowed

ITA 700/CHANDI/2023[2017-18]Status: DisposedITAT Chandigarh07 May 2024AY 2017-18

Bench: Shri A.D. Jain & Dr Krinwant Sahayआयकर अपील सं./ Ita No. 700/Chd/2023 "नधा"रण वष" / Assessment Year : 2017-18 Gujranwala Jewels, Vs. The Ito, बनाम Ambala Whole Sale Cloth Ward-2, Market, Ambala Kalka Chowk, Ambala "थायी लेखा सं./Pan No: Aapfg8259G अपीलाथ" ./ Appellant ""यथ" / Respondent ( Virtual Hearing ) "नधा"रती क" ओर से/Assessee By : Sh. Rohit Goel, C.A. राज"व क" ओर से/ Revenue By : Smt. Amanpreet Kaur, Sr.Dr सुनवाई क" तार"ख/Date Of Hearing : 06.05.2024 उदघोषणा क" तार"ख/Date Of Pronouncement : 07.05.2024 आदेश/Order Per Dr. Krinwant Sahay, A.M.:

For Appellant: Sh. Rohit Goel, C.AFor Respondent: Smt. Amanpreet Kaur, Sr.DR
Section 115BSection 69A

…onsidering the past year figures cannot be basis to hold the explanation so made by the assessee as unsustainable and treat the cash sales as bogus and bringing the cash deposits to tax u/s 68 of the Act." D. Similar ratios were also laid down in: a. [2022] 98 ITR (Trib) 419 (ITAT [Chand]) The DCIT Central Circle, Ludhiana Vs. M/s Roop Fashin and (Vice-Versa). 700-Chd-2023 – Gujranwala Jewels, Ambala City 7 b. 2023 (3) TMI 755 - ITAT Chandigarh, Shri Gulshan Kumar Vs. Dy. CIT, Ludhiana, ITA No. 488/Chd/2022, dated 31.10.2022. c. ITAT Chandigarh [2022] 97 ITR (Trib) 389 (ITAT [Chand]) Smt. Tripta Rani Vs. Th…

Windlas Jewellers, Ambala, Haryana vs. Income Tax Officer, Ward-2, Ambala, Haryana

In the result, the appeal of the assessee stands allowed

ITA 821/CHANDI/2023[2017-18]Status: DisposedITAT Chandigarh01 Apr 2024AY 2017-18

Bench: Shri Sanjay Garg & Shri Vikram Singh Yadav

For Appellant: Shri Dhruv Goel, CAFor Respondent: Shri Dharam Vir, JCIT, Sr. DR
Section 250Section 68

…has relied upon the following case laws: i) ACIT vs. Goel Jewellers Overseas Corp in ITA No.821/CHANDI/2023 Assessment Year : 2017-18 WindlasJewellers, Ambala, Haryana Page 8 of 14 ii) DCIT Central Circle-1, Ludhiana vs. M/s Roop Fashion reported in [2022] 98 ITR (Trib) 419 [ITAT Chand)] iii) Gulshan Kumar vs. DCIT in ITA No.488/Chd/2022 (ITAT Chandigarh) iv) Smt. Tripta Rani vs. ACIT, Ludhiana in v) Madan Lal Aggarwal HUF vs. DCITin ITA No.28/CHANDI/2023 (ITAT Chandigarh) dated 18.12.23 7.1 We find that the issue involved in this case is squarely covered by the decision of the Coordinate Chandigarh Bench o…

DCIT Central Circle-1, Ludhiana v. M/s Roop Fashion (98 ITR (Trib) 419) — Cited in 5 Judgments | BharatTax