Gautam Laljibhai Gajjar v. ITO

37 ITD 514Income Tax Appellate Tribunal1991#17768 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 348,254 Indian tax judgments — from 2023 to 2024.

Sections most often in play

Section 115BBESection 153ASection 69BSection 132(4)Section 143(3)Section 69CSection 132Section 132(1)

Issues it is cited on

section 4(1)warrant of authorisationsection 60section 52on money receiptfull value of considerationsection 69bdumb documentschildsection 132(4a)section 127on-money

Judgments citing Gautam Laljibhai Gajjar v. ITO

Assistant Commissioner of Income Tax, Central Circle, Kota vs. Banas Builders and Developers LLP, Jhalawar

In the result the appeal of the revenue in ITA no

ITA 269/JPR/2024[2018-19]Status: DisposedITAT Jaipur03 Dec 2024AY 2018-19

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Sh. Rajendra Jain (Adv.) (V.C)For Respondent: Smt. Alka Gautam, CIT-DR (V.H)
Section 153ASection 250Section 69B

…s 2008 TaxPub (DT) 2359 (Chd-Trib) : (2007) 105 ITD 0045 it is held that it was for the revenue to establish that fabrication charges were not accounted for in the regular books of account maintained by the assessee. In Gautam Laljibhai Gajjar vs. ITO (1991) 37 ITD 514 (Ahd-Trib.), it is held that it must be factually established by the Revenue that the real investment made was more than what was stated in the invoices. However, in the present case, the ld. AO did not bring on record any material and tangible evidence to prove that the appellant-assessee has actually made any unaccounted investment in the immova…

Asstt. Commissioner of Income Tax, Central Circle, Kota vs. Banas Minerals Private Limited, Jhalawar

In the result the appeal of the revenue in ITA no

ITA 240/JPR/2024[2018-19]Status: DisposedITAT Jaipur03 Dec 2024AY 2018-19

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Sh. Rajendra Jain (Adv.) (V.C)For Respondent: Smt. Alka Gautam, CIT-DR (V.H)
Section 153ASection 250Section 69B

…s 2008 TaxPub (DT) 2359 (Chd-Trib) : (2007) 105 ITD 0045 it is held that it was for the revenue to establish that fabrication charges were not accounted for in the regular books of account maintained by the assessee. In Gautam Laljibhai Gajjar vs. ITO (1991) 37 ITD 514 (Ahd-Trib.), it is held that it must be factually established by the Revenue that the real investment made was more than what was stated in the invoices. However, in the present case, the ld. AO did not bring on record any material and tangible evidence to prove that the appellant-assessee has actually made any unaccounted investment in the immova…

ACIT, Central Circle, Kota vs. Banas Minerals Private Limited, Jhalawar

In the result the appeal of the revenue in ITA no

ITA 239/JPR/2024[2013-14]Status: DisposedITAT Jaipur03 Dec 2024AY 2013-14

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Sh. Rajendra Jain (Adv.) (V.C)For Respondent: Smt. Alka Gautam, CIT-DR (V.H)
Section 153ASection 250Section 69B

…s 2008 TaxPub (DT) 2359 (Chd-Trib) : (2007) 105 ITD 0045 it is held that it was for the revenue to establish that fabrication charges were not accounted for in the regular books of account maintained by the assessee. In Gautam Laljibhai Gajjar vs. ITO (1991) 37 ITD 514 (Ahd-Trib.), it is held that it must be factually established by the Revenue that the real investment made was more than what was stated in the invoices. However, in the present case, the ld. AO did not bring on record any material and tangible evidence to prove that the appellant-assessee has actually made any unaccounted investment in the immova…

Jaswinder Kaur Anand, Delhi vs. ACIT Central Circle-1, Delhi

In the result, the appeal of the revenue on this ground is dismissed

ITA 1146/DEL/2021[2018-19]Status: DisposedITAT Delhi16 Oct 2023AY 2018-19

Bench: Sh. C. M. Gargdr. B. R. R. Kumar

For Appellant: Sh. Salil Kapoor, Adv. &For Respondent: Mr. Waseem Arshad, CIT-DR
Section 132Section 133ASection 269SSection 69B

…onds have been indeed purchased from Naulakha Jewellers. The size of the diamonds in the valuation report is exactly similar as what has been purchased by the assessee. The ld. CIT(A) relied on the judgments in the case of,  Gautam Laljibhai Gajjar Vs. ITO (37 ITD 514)  Dinesh Jain Vs. DCIT (34 SOT 444)  CIT Vs. Smt. Shakuntala Devi (316 ITR 46) (Del.)  K.P. Varghese Vs. ITO (131 ITR 597) (SC) 34. Having gone through the facts of the case narrated above and judgments relied upon by the ld. CIT(A), we are in total agreement with the decision of the ld. CIT(A) in deleting the addition. ITA Nos. 1145 & 1146/…

Jasmine Anand, Delhi vs. ACIT, Central Circle-1, Delhi

In the result, the appeal of the revenue on this ground is dismissed

ITA 1145/DEL/2021[2018-19]Status: DisposedITAT Delhi16 Oct 2023AY 2018-19

Bench: Sh. C. M. Gargdr. B. R. R. Kumar

For Appellant: Sh. Salil Kapoor, Adv. &For Respondent: Mr. Waseem Arshad, CIT-DR
Section 132Section 133ASection 269SSection 69B

…onds have been indeed purchased from Naulakha Jewellers. The size of the diamonds in the valuation report is exactly similar as what has been purchased by the assessee. The ld. CIT(A) relied on the judgments in the case of,  Gautam Laljibhai Gajjar Vs. ITO (37 ITD 514)  Dinesh Jain Vs. DCIT (34 SOT 444)  CIT Vs. Smt. Shakuntala Devi (316 ITR 46) (Del.)  K.P. Varghese Vs. ITO (131 ITR 597) (SC) 34. Having gone through the facts of the case narrated above and judgments relied upon by the ld. CIT(A), we are in total agreement with the decision of the ld. CIT(A) in deleting the addition. ITA Nos. 1145 & 1146/…

Gautam Laljibhai Gajjar v. ITO (37 ITD 514) — Cited in 5 Judgments | BharatTax