S K N Sikshan Sansthan, Bhadhadhar vs. Dy. Commissioner Income Tax (Central)-1, Jaipur
In the result, the appeal of the assessee is allowed
ITA 445/JPR/2025[2015-16]Status: DisposedITAT Jaipur24 Sept 2025AY 2015-16
Bench: Shri Gagan Goyal & Shri Narinder Kumarskn Shikshan Sansthan, 1, N. H. 11 Bhadhadar Sikar 332 315 Pan No.: Aamts 1103L ...... Appellant Vs.
For Appellant: Mr. Shafi Mohammad, Adv., Ld. ARFor Respondent: Mr. Gautam Singh Choudhary, Addl. CIT
Section 10Section 115BSection 12ASection 143(3)Section 147Section 148Section 250Section 57
…ansthan • Mahendra C. Gala vs. ACIT ITA No. 6590/MUM/20213 5. We have heard the rival submissions and perused the material before us. We would like to discuss some of the cases wherein the issue of reopening has been dealt with. In the case of Hemant Traders (375 ITR 167) there was an allegation that there was a group of assessees engaged in whole sale trading of potato on commission basis, that a survey was conducted on the basis of the allegation that the group of assessees were resorting to hoarding of potatoes and making huge profits by fluctuating the day-to-day price of potatoes in the market, that notices…
