DEV RAJ HI-TECH MECHINES LTD. v. DEPUTY COMMISSIONER OF INCOME TAX

174 TTJ 9Income Tax Appellate Tribunal2015#15159 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2024.

Issues it is cited on

section 115bbsection 115bsection 115bbeincome from other sourcessection 115section 69section 11section 250section 143(3)businessdocument

Judgments citing DEV RAJ HI-TECH MECHINES LTD. v. DEPUTY COMMISSIONER OF INCOME TAX

M/S SATWANT AGRO ENGINEERS,BHAWANIGARH vs. DCIT, CENTRAL CIRCLE, PATIALA

In the result, the appeal of the assessee is partly allowed for statistical purposes

ITA 753/CHANDI/2022[AY 2019-20]Status: DisposedITAT Chandigarh03 May 2024

Bench: SHRI. AAKASH DEEP JAIN (Vice President), SHRI. VIKRAM SINGH YADAV (Accountant Member)

For Appellant: Shri Deepak Anand, AdvocateFor Respondent: Shri Dharamvir, JCIT, Sr. DR
Section 115BSection 133ASection 143(2)Section 143(3)Section 68Section 69Section 69A

…orm that apart from cash all other income surrendered may be brought to tax under the head "business income" however the cash may to be taxed under the head deemed income u/s 69 of Act (Para 14)." (v) In Dev Raj Hi-Tech Machines Ltd ITAT ASR 83 Taxman.com 15 (174 TTJ 9 ASR) held that, "In the present case also, the income surrendered was due to renovation of building, stock and advances and imprest account with director and due to cash in hand which clearly related to the business of assessee and moreover the assessee had declared such surrender over & above, the normal profit of the concern, therefor the case la…

TARLOCHAN SINGH ,BHAWANIGARH vs. DCIT, CENTRAL CIRCLE, PATIALA

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

ITA 754/CHANDI/2022[2019-20]Status: DisposedITAT Chandigarh12 Jan 2024AY 2019-20

Bench: SHRI. AAKASH DEEP JAIN (Vice President), SHRI. VIKRAM SINGH YADAV (Accountant Member)

For Appellant: Shri Deepak Anand, AdvocateFor Respondent: Shri Dharam Vir, JCIT, Sr. DR
Section 133Section 133ASection 143(3)Section 14jSection 68Section 69

…rm that apart from cash all other income surrendered may be brought to tax under the head "business income" however the cash may to be taxed under the head deemed income u/s 69 of Act (Para 14)." (v) In Dev Raj Hi-Tech Machines Ltd ITAT ASR 83 Taxman.com 15 (174 TTJ 9 ASR) held that, "In the present case also, the income surrendered was due to renovation of building, stock and advances and imprest account with director and due to cash in hand which clearly related to the business of assessee and moreover the assessee had declared such surrender over & above, the normal profit of the concern, therefor the case la…

SH. YASH PAUL MALHOTRA (HUF),JALANDHAR vs. INCOME TAX OFFICER WARD-2(2), JALANDHAR

In the result, the appeal of the assessee bearing ITA No

ITA 225/ASR/2019[2016-17]Status: DisposedITAT Amritsar01 Mar 2023AY 2016-17

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 115BSection 139Section 143(3)Section 250Section 69

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR. BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. No.225/Asr/2019 Assessment Year: 2016-17 Sh. Yash Paul Malhotra (HUF), Vs. Income Tax Officer, Near Kali Mata Mandir, Ward-2(2), Jalandhar. Industrial Area, Jalandhar. [PAN: AABHS4295L] (Respondent) (Appellant) Appellant by Sh. Surinder Mahajan, CA Respondent by Sh. Ravinder Mittal, Sr. DR Date of Hearing 22.02.2023 Date of Pronouncement 01 .03.2023 ORDER Per:Anikesh Banerjee, JM: The instant appeal of the assessee is directed against the order of the l…

SHRI AMRIT PARKASH SEHGAL (HUF),JALANDHAR vs. INCOME TAX OFFICER WARD-2(1), JALANDHAR

In the result, the appeal of the assessee is allowed

ITA 12/ASR/2020[2014-15]Status: DisposedITAT Amritsar24 Aug 2022AY 2014-15

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

For Appellant: Sh. Surinder Mahajan, CAFor Respondent: Sh. Amlendu Nath Misra, CIT DR
Section 143(3)Section 154Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. No. 12/Asr/2020 Assessment Year: 2014-15 Amrit Parkash Sehgal HUF Vs. Income Tax Officer Prop. M/s Jagdambey Engg. Ward-2(1), Jalandhar & Welding Works, A-6 Industrial Focal Point, Bye Pass, Jalandhar (Punjab) [PAN: AABHA 6745H] (Appellant) (Respondent) Appellant by : Sh. Surinder Mahajan, CA Respondent by: Sh. Amlendu Nath Misra, CIT DR Date of Hearing: 05.07.2022 Date of Pronouncement: 24.08.2022 ORDER Per Dr. M. L. Meena, A.M.: The appeal has…

M/S ACTIVE TOOLS (P). LIMITED,JALANDHAR vs. DEPUTY COMMISSIONER OF INCOME TAX CIRCLE -II, JALANDHAR

ITA 260/ASR/2019[2014-15]Status: DisposedITAT Amritsar16 Aug 2021AY 2014-15

Bench: : Shri Laliet Kumar & Dr. Mitha Lal Meena

Section 115Section 133ASection 142(1)Section 154Section 68Section 69Section 69ASection 69BSection 69CSection 69D

…In the Income-Tax Appellate Tribunal, Amritsar Bench, Amritsar Before : Shri Laliet Kumar, Judicial Member And Dr. Mitha Lal Meena, Accountant Member ITA Nos.260/Amr/2019 Assessment Year2014-15 V.S. DCIT Circle – II M/s. Active Tools P. Ltd. 79, New Udyog Nagar Fazilpur Randhawa Masanda, Jhalandhar Jhalandhar (Punjab) PAN:AAECA6485E (Appellant) (Respondent) Appellant by Sh. Surindra Mahajan, C.A. Respondent by Smt. Jatindra Kaur, D.R. Date of Hearing 14.07.2021 16.08.2021 Date of Pronouncement ORDER Per Laliet Kumar, J.M. 1. That the present appeal was filed by the Assessee,feeling aggrieved by the order pas…

CHETAN SHANTIAL SHAH,BARODA vs. ITO (IT) 2(1), MUMBAI

In the result this ground of appeal is allowed for statistical purpose

ITA 102/MUM/2016[2011-12]Status: DisposedITAT Mumbai13 Aug 2018AY 2011-12

Bench: Shri G.S. Pannu & Shri Pawan Singhshri Chetan Shantilal Shah Ito (International Taxation)- 36, Lavkush Apartment, 2(1), Mumbai. Pratapganj, Vs. Baroda-390002 Pan: Blnps4745R Appellant Respondent Appellant By : Shri Nirmit Mehta (Ar) Respondent By : Shri Himanshu Sharma (Sr. Dr) Date Of Hearing : 08.08.2018 Date Of Pronouncement : 13.08.2018 Order Under Section 254(1)Of Income Tax Act Per Pawan Singh;

For Appellant: Shri Nirmit Mehta (AR)For Respondent: Shri Himanshu Sharma (Sr. DR)
Section 115A(1)(b)Section 143(3)Section 234BSection 234DSection 253Section 254(1)Section 271

…of the assessee relied upon the decision of Prashanti Surya Construction Co. P. Ltd. versus DCIT[2017] 56 ITR (T) 202 (Chandigarh), Gaurish Steels (P.) Ltd. versus ACIT [2015] 43 ITR (T) 414 (Chandigarh) and Dev Raj Hi-tech Machines Ltd. versus DCIT [2015] 174 TTJ 9 (Amritsar). 5. On the other hand, the learned DR for the revenue supported the order of lower authorities. 6. We have considered the rival submission of the parties and have gone through the orders of authorities below. We have noted that the Assessing Officer has accepted that the assessee has received an amount of Rs. 25,62,202/- from various…

DEV RAJ HI-TECH MECHINES LTD. v. DEPUTY COMMISSIONER OF INCOME TAX (174 TTJ 9) — Cited in 6 Judgments | BharatTax