Eagle Seeds & Biotech ltd. v. ACIT

100 ITD 300Income Tax Appellate Tribunal#10039 most cited

What is Eagle Seeds & Biotech ltd. v. ACIT authority for?

Income already disclosed by an assessee can be used to explain other investments or additions.

10

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2019 to 2019.

Also referred to as

Eagle Seeds & Biotech ltd. v. ACIT · 100 ITD 300 · disclosed income · explain additions · investment · set off

Judgments citing Eagle Seeds & Biotech ltd. v. ACIT

M/S. Sms Smelters Limited, Naharlagun vs. Deputy Commissioner of Income Tax, Circle - 3, Guwahati

Appeals are allowed in view of our foregoing detailed discussions

ITA 96/GTY/2017[2013-14]Status: DisposedITAT Guwahati06 Sept 2019AY 2013-14

Bench: Shri S.S.Godara & Dr. A.L. Saini

Section 143(3)Section 147Section 68Section 80l

…t is a settled proposition that the income disclosed by an assessee is available to him for the purpose of explaining other additions/investment. This view has been taken by the Hon'ble ITAT "Indore Bench" in the case of Eagle Seeds & Biotech ltd. V/s. ACIT - 100 ITD 300, by the Hon'ble ITAT (Pune Bench) in the case of Kantilal & Brothers V/s. AC1T 52 ITD 412 and Hon'ble Madras High Court in the case of CIT V/s. K.S. Guruswamy Nadar & Sons - 149 ITR 127 (Madras). I, therefore direct the Assessing Officer to allow the benefit of the set off of Rs.76,00,000/- to the appellant against the addition of Rs,1,34,40,000/…

M/S. Sms Smelters Limited, Naharlagun vs. Deputy Commissioner of Income Tax, Circle - 3, Guwahati

Appeals are allowed in view of our foregoing detailed discussions

ITA 95/GTY/2017[2012-13]Status: DisposedITAT Guwahati06 Sept 2019AY 2012-13

Bench: Shri S.S.Godara & Dr. A.L. Saini

Section 143(3)Section 147Section 68Section 80l

…t is a settled proposition that the income disclosed by an assessee is available to him for the purpose of explaining other additions/investment. This view has been taken by the Hon'ble ITAT "Indore Bench" in the case of Eagle Seeds & Biotech ltd. V/s. ACIT - 100 ITD 300, by the Hon'ble ITAT (Pune Bench) in the case of Kantilal & Brothers V/s. AC1T 52 ITD 412 and Hon'ble Madras High Court in the case of CIT V/s. K.S. Guruswamy Nadar & Sons - 149 ITR 127 (Madras). I, therefore direct the Assessing Officer to allow the benefit of the set off of Rs.76,00,000/- to the appellant against the addition of Rs,1,34,40,000/…

M/S. Sms Smelters Limited, Naharlagun vs. Deputy Commissioner of Income Tax, Circle - 3, Guwahati

Appeals are allowed in view of our foregoing detailed discussions

ITA 94/GTY/2017[2010-11]Status: DisposedITAT Guwahati06 Sept 2019AY 2010-11

Bench: Shri S.S.Godara & Dr. A.L. Saini

Section 143(3)Section 147Section 68Section 80l

…t is a settled proposition that the income disclosed by an assessee is available to him for the purpose of explaining other additions/investment. This view has been taken by the Hon'ble ITAT "Indore Bench" in the case of Eagle Seeds & Biotech ltd. V/s. ACIT - 100 ITD 300, by the Hon'ble ITAT (Pune Bench) in the case of Kantilal & Brothers V/s. AC1T 52 ITD 412 and Hon'ble Madras High Court in the case of CIT V/s. K.S. Guruswamy Nadar & Sons - 149 ITR 127 (Madras). I, therefore direct the Assessing Officer to allow the benefit of the set off of Rs.76,00,000/- to the appellant against the addition of Rs,1,34,40,000/…

M/S. Sms Smelters Limited, Naharlagun vs. Deputy Commissioner of Income Tax, Circle - 3, Guwahati

Appeals are allowed in view of our foregoing detailed discussions

ITA 93/GTY/2017[2009-10]Status: DisposedITAT Guwahati06 Sept 2019AY 2009-10

Bench: Shri S.S.Godara & Dr. A.L. Saini

Section 143(3)Section 147Section 68Section 80l

…t is a settled proposition that the income disclosed by an assessee is available to him for the purpose of explaining other additions/investment. This view has been taken by the Hon'ble ITAT "Indore Bench" in the case of Eagle Seeds & Biotech ltd. V/s. ACIT - 100 ITD 300, by the Hon'ble ITAT (Pune Bench) in the case of Kantilal & Brothers V/s. AC1T 52 ITD 412 and Hon'ble Madras High Court in the case of CIT V/s. K.S. Guruswamy Nadar & Sons - 149 ITR 127 (Madras). I, therefore direct the Assessing Officer to allow the benefit of the set off of Rs.76,00,000/- to the appellant against the addition of Rs,1,34,40,000/…

Deputy Commissioner of Income Tax, Circle - 3, Guwahati vs. M/S. Sms Smelters Limited, Naharlagun

Appeals are allowed in view of our foregoing detailed discussions

ITA 91/GTY/2017[2006-07]Status: DisposedITAT Guwahati06 Sept 2019AY 2006-07

Bench: Shri S.S.Godara & Dr. A.L. Saini

Section 143(3)Section 147Section 68Section 80l

…t is a settled proposition that the income disclosed by an assessee is available to him for the purpose of explaining other additions/investment. This view has been taken by the Hon'ble ITAT "Indore Bench" in the case of Eagle Seeds & Biotech ltd. V/s. ACIT - 100 ITD 300, by the Hon'ble ITAT (Pune Bench) in the case of Kantilal & Brothers V/s. AC1T 52 ITD 412 and Hon'ble Madras High Court in the case of CIT V/s. K.S. Guruswamy Nadar & Sons - 149 ITR 127 (Madras). I, therefore direct the Assessing Officer to allow the benefit of the set off of Rs.76,00,000/- to the appellant against the addition of Rs,1,34,40,000/…

Deputy Commissioner of Income Tax, Circle - 3, Guwahati vs. M/S. Sms Smelters Limited, Naharlagun

Appeals are allowed in view of our foregoing detailed discussions

ITA 77/GTY/2017[2013-14]Status: DisposedITAT Guwahati06 Sept 2019AY 2013-14

Bench: Shri S.S.Godara & Dr. A.L. Saini

Section 143(3)Section 147Section 68Section 80l

…t is a settled proposition that the income disclosed by an assessee is available to him for the purpose of explaining other additions/investment. This view has been taken by the Hon'ble ITAT "Indore Bench" in the case of Eagle Seeds & Biotech ltd. V/s. ACIT - 100 ITD 300, by the Hon'ble ITAT (Pune Bench) in the case of Kantilal & Brothers V/s. AC1T 52 ITD 412 and Hon'ble Madras High Court in the case of CIT V/s. K.S. Guruswamy Nadar & Sons - 149 ITR 127 (Madras). I, therefore direct the Assessing Officer to allow the benefit of the set off of Rs.76,00,000/- to the appellant against the addition of Rs,1,34,40,000/…

Deputy Commissioner of Income Tax, Circle - 3, Guwahati vs. M/S. Sms Smelters Limited, Naharlagun

Appeals are allowed in view of our foregoing detailed discussions

ITA 76/GTY/2017[2012-13]Status: DisposedITAT Guwahati06 Sept 2019AY 2012-13

Bench: Shri S.S.Godara & Dr. A.L. Saini

Section 143(3)Section 147Section 68Section 80l

…t is a settled proposition that the income disclosed by an assessee is available to him for the purpose of explaining other additions/investment. This view has been taken by the Hon'ble ITAT "Indore Bench" in the case of Eagle Seeds & Biotech ltd. V/s. ACIT - 100 ITD 300, by the Hon'ble ITAT (Pune Bench) in the case of Kantilal & Brothers V/s. AC1T 52 ITD 412 and Hon'ble Madras High Court in the case of CIT V/s. K.S. Guruswamy Nadar & Sons - 149 ITR 127 (Madras). I, therefore direct the Assessing Officer to allow the benefit of the set off of Rs.76,00,000/- to the appellant against the addition of Rs,1,34,40,000/…

Deputy Commissioner of Income Tax, Circle - 3, Guwahati vs. M/S. Sms Smelters Limited, Naharlagun

Appeals are allowed in view of our foregoing detailed discussions

ITA 69/GTY/2017[2007-08]Status: DisposedITAT Guwahati06 Sept 2019AY 2007-08

Bench: Shri S.S.Godara & Dr. A.L. Saini

Section 143(3)Section 147Section 68Section 80l

…t is a settled proposition that the income disclosed by an assessee is available to him for the purpose of explaining other additions/investment. This view has been taken by the Hon'ble ITAT "Indore Bench" in the case of Eagle Seeds & Biotech ltd. V/s. ACIT - 100 ITD 300, by the Hon'ble ITAT (Pune Bench) in the case of Kantilal & Brothers V/s. AC1T 52 ITD 412 and Hon'ble Madras High Court in the case of CIT V/s. K.S. Guruswamy Nadar & Sons - 149 ITR 127 (Madras). I, therefore direct the Assessing Officer to allow the benefit of the set off of Rs.76,00,000/- to the appellant against the addition of Rs,1,34,40,000/…

Jud Cement Limited, Shillong vs. Assistant Commissioner of Income, Circle - Shillong, Shillong

Appeals are allowed in view of our foregoing detailed discussions

ITA 40/GTY/2017[2008-09]Status: DisposedITAT Guwahati06 Sept 2019AY 2008-09

Bench: Shri S.S.Godara & Dr. A.L. Saini

Section 143(3)Section 147Section 68Section 80l

…t is a settled proposition that the income disclosed by an assessee is available to him for the purpose of explaining other additions/investment. This view has been taken by the Hon'ble ITAT "Indore Bench" in the case of Eagle Seeds & Biotech ltd. V/s. ACIT - 100 ITD 300, by the Hon'ble ITAT (Pune Bench) in the case of Kantilal & Brothers V/s. AC1T 52 ITD 412 and Hon'ble Madras High Court in the case of CIT V/s. K.S. Guruswamy Nadar & Sons - 149 ITR 127 (Madras). I, therefore direct the Assessing Officer to allow the benefit of the set off of Rs.76,00,000/- to the appellant against the addition of Rs,1,34,40,000/…

Jud Cement Limited, Shillong vs. Assistant Commissioner of Income, Circle - Shillong, Shillong

Appeals are allowed in view of our foregoing detailed discussions

ITA 39/GTY/2017[2006-07]Status: DisposedITAT Guwahati06 Sept 2019AY 2006-07

Bench: Shri S.S.Godara & Dr. A.L. Saini

Section 143(3)Section 147Section 68Section 80l

…t is a settled proposition that the income disclosed by an assessee is available to him for the purpose of explaining other additions/investment. This view has been taken by the Hon'ble ITAT "Indore Bench" in the case of Eagle Seeds & Biotech ltd. V/s. ACIT - 100 ITD 300, by the Hon'ble ITAT (Pune Bench) in the case of Kantilal & Brothers V/s. AC1T 52 ITD 412 and Hon'ble Madras High Court in the case of CIT V/s. K.S. Guruswamy Nadar & Sons - 149 ITR 127 (Madras). I, therefore direct the Assessing Officer to allow the benefit of the set off of Rs.76,00,000/- to the appellant against the addition of Rs,1,34,40,000/…