DCIT v. Royal Marwar Tobacco Product (P.) Ltd.

29 SOT 53Income Tax Appellate Tribunal2009#2482 most cited

What is DCIT v. Royal Marwar Tobacco Product (P.) Ltd. authority for?

Additions on account of alleged on-money accepted by the assessee should be restricted to the profit element embedded within the on-money.

47

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2017 to 2025.

Also referred to as

DCIT v. Royal Marwar Tobacco Product (P.) Ltd. · on-money · profit element · addition · restricted · accepted on-money · section 132(4A) · section 292C

Sections most often in play

Section 132Section 292CSection 131Section 132(4A)Section 142(1)Section 143(2)Section 132(4)Section 133A

Issues it is cited on

section 181section 114(e)section 23(3)percentage completion methodsection 132(4a)dumb documentssection 131(1a)circle rateon-moneysection 292cloose papersdocuments seized

Judgments citing DCIT v. Royal Marwar Tobacco Product (P.) Ltd.

Shankarlal P. Mali, Mumbai vs. Asst CIT (OSD-I) Cir 7CIT (OSD I) Cir 7, Mumbai

In the result, all the seven appeals of the assessee are partly allowed for statistical purposes as directed above

ITA 5785/MUM/2015[2006-07]Status: DisposedITAT Mumbai22 Jun 2018AY 2006-07

Bench: Sri Mahavir Singh, Jm & Sri G Manjunatha, Am

For Appellant: Jay Kumar, CIT(DR)For Respondent: Girish Dave, A.R
Section 132Section 143(3)Section 153A

…stified in estimating undisclosed income for the period for which there were no details in any of the seized materials. The Learned AR for the assessee has also relied on the decision of the tribunal in case of DCIT Vs Royal Marwar Tobacco Products Pvt. Ltd. (29 SOT 53). In that case the search has resulted into material showing suppressed sales for A.Y.2004-05 but there was no material for 2001-02 to 2003-04. The AO had however estimated suppressed sales for A.Y.2001-02 to 2003-04 based on the material for A.Y.2004-05 in assessments made under section 153A. The tribunal held that there was no material found for…

Shankarlal P. Mali, Mumbai vs. Asst CIT (OSD I) Cen RG 7, Mumbai

In the result, all the seven appeals of the assessee are partly allowed for statistical purposes as directed above

ITA 1729/MUM/2013[2005-06]Status: DisposedITAT Mumbai22 Jun 2018AY 2005-06

Bench: Sri Mahavir Singh, Jm & Sri G Manjunatha, Am

For Appellant: Jay Kumar, CIT(DR)For Respondent: Girish Dave, A.R
Section 132Section 143(3)Section 153A

…stified in estimating undisclosed income for the period for which there were no details in any of the seized materials. The Learned AR for the assessee has also relied on the decision of the tribunal in case of DCIT Vs Royal Marwar Tobacco Products Pvt. Ltd. (29 SOT 53). In that case the search has resulted into material showing suppressed sales for A.Y.2004-05 but there was no material for 2001-02 to 2003-04. The AO had however estimated suppressed sales for A.Y.2001-02 to 2003-04 based on the material for A.Y.2004-05 in assessments made under section 153A. The tribunal held that there was no material found for…

Shankarlal P. Mali, Mumbai vs. Asst CIT (OSD I) Cen RG 7, Mumbai

In the result, all the seven appeals of the assessee are partly allowed for statistical purposes as directed above

ITA 1728/MUM/2013[2004-05]Status: DisposedITAT Mumbai22 Jun 2018AY 2004-05

Bench: Sri Mahavir Singh, Jm & Sri G Manjunatha, Am

For Appellant: Jay Kumar, CIT(DR)For Respondent: Girish Dave, A.R
Section 132Section 143(3)Section 153A

…stified in estimating undisclosed income for the period for which there were no details in any of the seized materials. The Learned AR for the assessee has also relied on the decision of the tribunal in case of DCIT Vs Royal Marwar Tobacco Products Pvt. Ltd. (29 SOT 53). In that case the search has resulted into material showing suppressed sales for A.Y.2004-05 but there was no material for 2001-02 to 2003-04. The AO had however estimated suppressed sales for A.Y.2001-02 to 2003-04 based on the material for A.Y.2004-05 in assessments made under section 153A. The tribunal held that there was no material found for…

Shankarlal P. Mali, Mumbai vs. Asst CIT (OSD I) Cen RG 7, Mumbai

In the result, all the seven appeals of the assessee are partly allowed for statistical purposes as directed above

ITA 1727/MUM/2013[2003-04]Status: DisposedITAT Mumbai22 Jun 2018AY 2003-04

Bench: Sri Mahavir Singh, Jm & Sri G Manjunatha, Am

For Appellant: Jay Kumar, CIT(DR)For Respondent: Girish Dave, A.R
Section 132Section 143(3)Section 153A

…stified in estimating undisclosed income for the period for which there were no details in any of the seized materials. The Learned AR for the assessee has also relied on the decision of the tribunal in case of DCIT Vs Royal Marwar Tobacco Products Pvt. Ltd. (29 SOT 53). In that case the search has resulted into material showing suppressed sales for A.Y.2004-05 but there was no material for 2001-02 to 2003-04. The AO had however estimated suppressed sales for A.Y.2001-02 to 2003-04 based on the material for A.Y.2004-05 in assessments made under section 153A. The tribunal held that there was no material found for…

Shankarlal P. Mali, Mumbai vs. Ass CIT (OSD I) Cen RG 7, Mumbai

In the result, all the seven appeals of the assessee are partly allowed for statistical purposes as directed above

ITA 1726/MUM/2013[2001-02]Status: DisposedITAT Mumbai22 Jun 2018AY 2001-02

Bench: Sri Mahavir Singh, Jm & Sri G Manjunatha, Am

For Appellant: Jay Kumar, CIT(DR)For Respondent: Girish Dave, A.R
Section 132Section 143(3)Section 153A

…stified in estimating undisclosed income for the period for which there were no details in any of the seized materials. The Learned AR for the assessee has also relied on the decision of the tribunal in case of DCIT Vs Royal Marwar Tobacco Products Pvt. Ltd. (29 SOT 53). In that case the search has resulted into material showing suppressed sales for A.Y.2004-05 but there was no material for 2001-02 to 2003-04. The AO had however estimated suppressed sales for A.Y.2001-02 to 2003-04 based on the material for A.Y.2004-05 in assessments made under section 153A. The tribunal held that there was no material found for…

Shankarlal P. Mali, Mumbai vs. Asst CIT (OSD 1) Cen RG 7, Mumbai

In the result, all the seven appeals of the assessee are partly allowed for statistical purposes as directed above

ITA 1725/MUM/2013[2002-03]Status: DisposedITAT Mumbai22 Jun 2018AY 2002-03

Bench: Sri Mahavir Singh, Jm & Sri G Manjunatha, Am

For Appellant: Jay Kumar, CIT(DR)For Respondent: Girish Dave, A.R
Section 132Section 143(3)Section 153A

…stified in estimating undisclosed income for the period for which there were no details in any of the seized materials. The Learned AR for the assessee has also relied on the decision of the tribunal in case of DCIT Vs Royal Marwar Tobacco Products Pvt. Ltd. (29 SOT 53). In that case the search has resulted into material showing suppressed sales for A.Y.2004-05 but there was no material for 2001-02 to 2003-04. The AO had however estimated suppressed sales for A.Y.2001-02 to 2003-04 based on the material for A.Y.2004-05 in assessments made under section 153A. The tribunal held that there was no material found for…

Green Valley Home Developers P. Ltd, Navi Mumbai vs. ACIT (CC) 13, Mumbai

In the result, appeals of the Revenue are dismissed whereas appeals of the assessee are allowed in part in terms indicated hereinabove

ITA 5066/MUM/2009[2007-08]Status: DisposedITAT Mumbai14 Jun 2017AY 2007-08

Bench: Shri R.C.Sharma, Am & Shri Pawan Singh, Jm

Section 133ASection 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “G”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI PAWAN SINGH, JM ITA No.5065/Mum/2009 & 5066/MUM/2009 (Assessment Year :2006-07 & 2007-08) M/s. Green Valley Home Vs. ACIT-13, Mumbai Developers Pvt. Ltd., Glomax Mall, Shop No.43,44, Plot No.17,18,19, Station Road, Kharghar, Navi Mumbai – 410 210 PAN/GIR No. AAACA4509R Appellant) .. Respondent) ITA No.5111/Mum/2009 & 5112/MUM/2009 (Assessment Year :2006-07 & 2007-08) ACIT-13, Mumbai Vs. M/s. Green Valley Home Developers Pvt. Ltd., Glomax Mall, Shop No.43,44, Plot No.17,18,19, Station Road, Kharghar, Navi Mumbai – 410 210 PAN…