Harish Textile Engrs. Ltd. v. DCIT

379 ITR 160High Court2015#4270 most cited

What is Harish Textile Engrs. Ltd. v. DCIT authority for?

Income can be added on the basis of estimation or guesswork, extrapolating from evidence found during a search or seizure, even if the exact details for the entire period are not available.

28

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2022 to 2025.

Also referred to as

Harish Textile Engrs. Ltd. v. DCIT · section 132 · section 132(4A) · on money receipt · dumb documents · loose papers · estimate of income · search and seizure · block period · addition to income

Also reported as

236 Taxmann 420

Sections most often in play

Section 132Section 132(4A)Section 292CSection 133ASection 40A(3)Section 131Section 132(4)Section 142(1)

Issues it is cited on

section 181section 114(e)section 23(3)on money receiptdumb documentssection 132(4a)percentage completion methodon-moneysection 131(1a)circle ratesection 292cloose papers

Judgments citing Harish Textile Engrs. Ltd. v. DCIT

PROFESSIONAL AUTOMOTIVES PRIVATE LIMITED,JAMMU vs. ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1, JAIPUR

ITA 813/JPR/2025[2017-18]Status: DisposedITAT Jaipur23 Jul 2025AY 2017-18
For Appellant: Shri Tarun Mittal, CAFor Respondent: Shri Ajey Malik, CIT (Th. V.C)
Section 143(3)Section 37(1)

…permissible in law.\nAs per the ratio of the judgement of the Hon'ble Bombay High Court in the case of\nHarish Textile Engrs. Ltd. v. Deputy Commissioner of Income Tax, Special\nRange-1 [2015] 63 taxmann.com 66 (Bombay)/[2016] 236 Taxman 420\n(Bombay)/[2015] 379 ITR 160 (Bombay) (30-10-2015), where loose papers found\nduring search indicated on money receipt by assessee on sale of stenter\nmachines for part of block period and assessee admitted to have received on\nmoney during remaining block period also, certain amount was added to\nassessee's income on basis of guess work as being on money received for\nremai…

PROFESSIONAL AUTOMOTIVES PRIVATE LIMITED,JAMMU vs. ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1, JAIPUR

In the result the appeal of the assessee in ITA no

ITA 812/JPR/2025[2016-17]Status: DisposedITAT Jaipur23 Jul 2025AY 2016-17

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI, आयकर अपील /ITA Nos.809 to 815/JP/2025 निर्धारण वर्ष /Assessment Years :2013-14 to 2019-20 Professional Automotives Pvt. बनाम ACIT, Ltd. Bahu Plaza, Bahu Plaza, Jammu Vs. Central Circle- 1, and Kashmir Jaipur स्थायी लेखा सं./जी.आई.आर. सं./PAN/GIR No.:AAACP9608E अपीलार्थी/Appellant प्र]त्यर्थी/Respondent निर्धारिती की ओर से / Assessee by :Shri Tarun Mittal, CA राजस्व की ओर से /Revenue by: Shri Ajey Malik, CIT (Th. V.C)

For Appellant: Shri Tarun Mittal, CAFor Respondent: Shri Ajey Malik, CIT (Th. V.C)
Section 143(3)Section 37(1)

…be permissible in law." As per the ratio of the judgement of the Hon'ble Bombay High Court in the case of Harish Textile Engrs. Ltd. v. Deputy Commissioner of Income Tax, Special Range-1 [2015] 63 taxmann.com 66 (Bombay)/[2016] 236 Taxman 420 (Bombay)/[2015] 379 ITR 160 (Bombay) (30-10-2015), where loose papers found during search indicated on money receipt by assessee on sale of stenter machines for part of block period and assessee admitted to have received on money during remaining block period also, certain amount was added to assessee's income on basis of guess work as being on money received for remaining…

GANRAJ HOMES LLP ,PUNE vs. INCOME TAX, CENTRAL CIRCLE 2(3), PUNE , PUNE

In the result, all the three appeals filed by the assessee are allowed

ITA 879/PUN/2024[2018-19]Status: DisposedITAT Pune07 Feb 2025AY 2018-19

Bench: Shri R. K. Panda & Ms. Astha Chandra

For Appellant: Shri Neelesh KhandelwalFor Respondent: S/Shri Amol Khairnar CIT-DR &
Section 132Section 133ASection 143(2)Section 153A

…the details of which were found and extrapolating the on- money for other flats which were sold but the details of which were not found. 27. Referring to the decision of the Hon‟ble Bombay High Court in the case of Harish Textile Engrs. Ltd. vs. DCIT (2015) 379 ITR 160 (Bom) he submitted that was upheld by the Hon‟ble Bombay High Court. 28. Referring to the decision of the Hon'ble Supreme Court in the case of Pooran Mal vs. Director of Inspection (1974) 93 ITR 505 (SC) he submitted that the Hon'ble Supreme Court in the said decision has held that even if the search is invalid, the evidences found during the co…

GANRAJ HOMES LLP,PUNE vs. INCOME TAX, CENTRAL CIRCLE 2(3), PUNE , PUNE

In the result, all the three appeals filed by the assessee are allowed

ITA 878/PUN/2024[2017-18]Status: DisposedITAT Pune07 Feb 2025AY 2017-18

Bench: Shri R. K. Panda & Ms. Astha Chandra

For Appellant: Shri Neelesh KhandelwalFor Respondent: S/Shri Amol Khairnar CIT-DR &
Section 132Section 133ASection 143(2)Section 153A

…the details of which were found and extrapolating the on- money for other flats which were sold but the details of which were not found. 27. Referring to the decision of the Hon‟ble Bombay High Court in the case of Harish Textile Engrs. Ltd. vs. DCIT (2015) 379 ITR 160 (Bom) he submitted that was upheld by the Hon‟ble Bombay High Court. 28. Referring to the decision of the Hon'ble Supreme Court in the case of Pooran Mal vs. Director of Inspection (1974) 93 ITR 505 (SC) he submitted that the Hon'ble Supreme Court in the said decision has held that even if the search is invalid, the evidences found during the co…

SHREE BALAJI REALTY ,PUNE vs. INCOME TAX, CENTRAL CIRCLE 2(3), PUNE , PUNE

In the result, appeals for

ITA 877/PUN/2024[2019-2020]Status: DisposedITAT Pune07 Feb 2025AY 2019-2020

Bench: Shri R. K. Panda & Ms. Astha Chandra

Section 132Section 143(2)Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND MS. ASTHA CHANDRA, JUDICIAL MEMBER ITA Nos.875 to 877/PUN/2024 Assessment Years : 2017-18 to & 2019-20 Shree Balaji Realty Vs. ACIT, Central Circle 2(3), Pune San Mahu Complex, Office N5, Bund Garden Road, Opp. Poona Club, Pune - 411001 PAN: ABWFS3661A (Appellant) (Respondent) Assessee by Department by Shri Neelesh Khandelwal S/Shri Amol Kharnar CIT-DR & Ramnath P. Murkunde Date of hearing 12-11-2024 Date of pronouncement 07-02-2025 ORDER PER BENCH : The above three appeals filed by the assessee are directed aga…

SHREE BALAJI REALTY ,PUNE vs. INCOME TAX, CENTRAL CIRCLE 2(3), PUNE , PUNE

In the result, appeals for

ITA 876/PUN/2024[2018-19]Status: DisposedITAT Pune07 Feb 2025AY 2018-19

Bench: Shri R. K. Panda & Ms. Astha Chandra

Section 132Section 143(2)Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH "A", PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND MS. ASTHA CHANDRA, JUDICIAL MEMBER ITA Nos.875 to 877/PUN/2024 Assessment Years : 2017-18 to & 2019-20 Shree Balaji Realty Vs. ACIT, Central Circle 2(3), Pune San Mahu Complex, Office N5, Bund Garden Road, Opp. Poona Club, Pune - 411001 PAN: ABWFS3661A (Appellant) (Respondent) Assessee by Department by Shri Neelesh Khandelwal S/Shri Amol Kharnar CIT-DR & Ramnath P. Murkunde Date of hearing 12-11-2024 Date of pronouncement 07-02-2025 ORDER PER BENCH : The above three appeals filed by the assessee are directed aga…

SHREE BALAJI REALTY,PUNE vs. INCOME TAX, CENTRAL CIRCLE 2(3), PUNE, PUNE

In the result, appeals for assessment years 2017-18 and 2018-19 are allowed and the appeal for assessment year 2019-20 is partly allowed

ITA 875/PUN/2024[2017-18]Status: DisposedITAT Pune07 Feb 2025AY 2017-18

Bench: Shri R. K. Panda & Ms. Astha Chandra

For Appellant: Shri Neelesh KhandelwalFor Respondent: S/Shri Amol Kharnar CIT-DR &
Section 132Section 143(2)Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND MS. ASTHA CHANDRA, JUDICIAL MEMBER ITA Nos.875 to 877/PUN/2024 Assessment Years : 2017-18 to & 2019-20 Shree Balaji Realty ACIT, San Mahu Complex, Office N5, Central Circle 2(3), Pune Vs. Bund Garden Road, Opp. Poona Club, Pune – 411001 PAN: ABWFS3661A (Appellant) (Respondent) Assessee by : Shri Neelesh Khandelwal Department by : S/Shri Amol Kharnar CIT-DR & Ramnath P. Murkunde Date of hearing : 12-11-2024 Date of pronouncement : 07-02-2025 O R D E R PER BENCH : The above three appeals filed by the assessee…

GANRAJ HOMES LLP,PUNE vs. INCOME TAX, CENTRAL CIRCLE 2(3), PUNE , PUNE

In the result, all the three appeals filed by the assessee are allowed

ITA 874/PUN/2024[2019-20]Status: DisposedITAT Pune07 Feb 2025AY 2019-20

Bench: Shri R. K. Panda & Ms. Astha Chandra

For Appellant: Shri Neelesh KhandelwalFor Respondent: S/Shri Amol Khairnar CIT-DR &
Section 132Section 133ASection 143(2)Section 153A

…the details of which were found and extrapolating the on- money for other flats which were sold but the details of which were not found. 27. Referring to the decision of the Hon‟ble Bombay High Court in the case of Harish Textile Engrs. Ltd. vs. DCIT (2015) 379 ITR 160 (Bom) he submitted that was upheld by the Hon‟ble Bombay High Court. 28. Referring to the decision of the Hon'ble Supreme Court in the case of Pooran Mal vs. Director of Inspection (1974) 93 ITR 505 (SC) he submitted that the Hon'ble Supreme Court in the said decision has held that even if the search is invalid, the evidences found during the co…

MEENAMANI GANGA BUILDER LLP,PUNE vs. ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE 2(3), PUNE

In the result, all the three appeals filed by the assessee are partly allowed

ITA 872/PUN/2024[2018-19]Status: DisposedITAT Pune07 Feb 2025AY 2018-19

Bench: Shri R. K. Panda & Ms. Astha Chandra

For Appellant: Shri Neelesh KhandelwalFor Respondent: Shri Amol Kharnar CIT-DR
Section 132Section 143(2)Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND MS. ASTHA CHANDRA, JUDICIAL MEMBER ITA Nos.871 to 873/PUN/2024 Assessment Years : 2017-18 to & 2019-20 Meenamani Ganga Builder LLP ACIT, San Mahu Complex, Office N5, Central Circle 2(3), Pune Vs. Bund Garden Road, Opp. Poona Club, Pune – 411001 PAN: AAUFM6455H (Appellant) (Respondent) Assessee by : Shri Neelesh Khandelwal Department by : Shri Amol Kharnar CIT-DR Date of hearing : 12-11-2024 Date of pronouncement : 07-02-2025 O R D E R PER R. K. PANDA, VP : The above three appeals filed by the assessee are d…

ACE DEVELOPERS ,MANGALURU vs. DEPUTY COMMISSIONER OF INCOME-TAX, CENTRAL CIRCLE-1 , MANGALURU

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

ITA 365/BANG/2024[2017-18]Status: DisposedITAT Bangalore20 Sept 2024AY 2017-18

Bench: Shri Waseem Ahmed & Shri Soundararajan K

For Appellant: Ms. Sheetal Borkar, AdvocateFor Respondent: Shri Subramanian S, CIT (DR)
Section 132Section 133ASection 40A(3)

…es unearthed were loose sheets which have no evidentiary value and are legally inadmissible. This supposition is, however, not correct. In the case of Harish Textile Engrs. Ltd. Vs DCIT (2015) 63 Taxmann.com 66 (Bombay)/ (2016) 236 Taxman 420 (Bombay)/ (2015) 379 ITR 160 (Bombay), Hon'ble Bombay High Court held that where loose papers found during search . ITA No.362 - 365/Bang/2024 Page 11 of 16 indicated on money receipt by assessee on sale of stenter machines for part of block period and assessee admitted to have received on money during remaining block period also, additions were correctly made to assesse…

ACE DEVELOPERS ,MANGALURU vs. DEPUTY COMMISSIONER OF INCOME-TAX, CENTRAL CIRCLE-1 , MANGALURU

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

ITA 364/BANG/2024[2016-17]Status: DisposedITAT Bangalore20 Sept 2024AY 2016-17

Bench: Shri Waseem Ahmed & Shri Soundararajan K

For Appellant: Ms. Sheetal Borkar, AdvocateFor Respondent: Shri Subramanian S, CIT (DR)
Section 132Section 133ASection 40A(3)

…es unearthed were loose sheets which have no evidentiary value and are legally inadmissible. This supposition is, however, not correct. In the case of Harish Textile Engrs. Ltd. Vs DCIT (2015) 63 Taxmann.com 66 (Bombay)/ (2016) 236 Taxman 420 (Bombay)/ (2015) 379 ITR 160 (Bombay), Hon'ble Bombay High Court held that where loose papers found during search . ITA No.362 - 365/Bang/2024 Page 11 of 16 indicated on money receipt by assessee on sale of stenter machines for part of block period and assessee admitted to have received on money during remaining block period also, additions were correctly made to assesse…

ACE DEVELOPERS ,MANGALURU vs. DEPUTY COMMISSIONER OF INCOME-TAX, CENTRAL CIRCLE-1 , MANGALURU

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

ITA 363/BANG/2024[2015-16]Status: DisposedITAT Bangalore20 Sept 2024AY 2015-16

Bench: Shri Waseem Ahmed & Shri Soundararajan K

For Appellant: Ms. Sheetal Borkar, AdvocateFor Respondent: Shri Subramanian S, CIT (DR)
Section 132Section 133ASection 40A(3)

…es unearthed were loose sheets which have no evidentiary value and are legally inadmissible. This supposition is, however, not correct. In the case of Harish Textile Engrs. Ltd. Vs DCIT (2015) 63 Taxmann.com 66 (Bombay)/ (2016) 236 Taxman 420 (Bombay)/ (2015) 379 ITR 160 (Bombay), Hon'ble Bombay High Court held that where loose papers found during search . ITA No.362 - 365/Bang/2024 Page 11 of 16 indicated on money receipt by assessee on sale of stenter machines for part of block period and assessee admitted to have received on money during remaining block period also, additions were correctly made to assesse…

ACE DEVELOPERS ,MANGALURU vs. DEPUTY COMMISSIONER OF INCOME-TAX, CENTRAL CIRCLE-1, MANGALURU

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

ITA 362/BANG/2024[2014-15]Status: DisposedITAT Bangalore20 Sept 2024AY 2014-15

Bench: Shri Waseem Ahmed & Shri Soundararajan K

For Appellant: Ms. Sheetal Borkar, AdvocateFor Respondent: Shri Subramanian S, CIT (DR)
Section 132Section 133ASection 40A(3)

…es unearthed were loose sheets which have no evidentiary value and are legally inadmissible. This supposition is, however, not correct. In the case of Harish Textile Engrs. Ltd. Vs DCIT (2015) 63 Taxmann.com 66 (Bombay)/ (2016) 236 Taxman 420 (Bombay)/ (2015) 379 ITR 160 (Bombay), Hon'ble Bombay High Court held that where loose papers found during search . ITA No.362 - 365/Bang/2024 Page 11 of 16 indicated on money receipt by assessee on sale of stenter machines for part of block period and assessee admitted to have received on money during remaining block period also, additions were correctly made to assesse…

M/S HOTEL NEW NIYAZ,BELGAUM vs. THE ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE 2(1), BELGAUM

In the result, the appeal is partly allowed

ITA 24/PAN/2022[2017-18]Status: DisposedITAT Panaji07 Jul 2023AY 2017-18

Bench: Shri R.S. Syal & Shri Partha Sarathi Chaudhuryआयकर अपील सं. / Ita No.24/Pan/2022 "नधा"रण वष" / Assessment Year : 2017-18

Section 133ASection 143Section 144A

…firm admitted such suppression for 6-7 years. In such circumstances, the estimate of suppression of sales for the remaining part of the year cannot be considered as unlawful. The Hon’ble jurisdictional High Court in Harish Textile Engrs. Ltd. VS. DCIT (2015) 379 ITR 160 (Bom) has held that when there was evidence available on record indicating receipt of 'on money' particularly for the period 1989 to 1996 on the sale of Stenter machines, it could not be said that there was no evidence on record for the authorities to come to a conclusion that 'on money' was received by the appellant for the other period as wel…

SHRI MANOJ MADANLAL CHHAJED,PUNE vs. ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE -1(1)PUNE, PUNE

In the result, the appeal filed by the assessee in ITA

ITA 725/PUN/2022[2018-19]Status: DisposedITAT Pune28 Jun 2023AY 2018-19

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Raviआयकर अपील सं. / It(Ss)A Nos.91 To 96/Pun/2022 िनधा"रण वष" / Assessment Years : 2012-13 To 2017-18 Shri Manoj Madanlal Vs. Acit, Central Circle- Chhajed, 1(1), Pune. 601, A-8 Building, Karishma Housing Society, Near Sangam Press, Kothrud, Pune- 411029. Pan : Aalpc4991M Appellant Respondent आयकर अपील सं. / It(Ss)A Nos.97 & 98/Pun/2022 िनधा"रण वष" / Assessment Years : 2012-13 & 2015-16 Acit, Circle-1(1), Pune. Vs. Shri Manoj Madanlal Chhajed, 601, A-8 Building, Karishma Housing Society, Near Sangam Press, Kothrud, Pune- 411029. Pan : Aalpc4991M Appellant Respondent आयकर अपील सं. / Ita No.725/Pun/2022 िनधा"रण वष" / Assessment Year: 2018-19 Shri Manoj Madanlal Vs. Acit, Circle-1(1), Pune. Chhajed, 601, A-8 Building, Karishma Housing Society, Near Sangam Press, Kothrud, Pune- 411029. Pan : Aalpc4991M Appellant Respondent

For Appellant: Shri Ratan SamalFor Respondent: Shri Keyur Patel
Section 132(4)Section 139(1)

…hary, 296 ITR 619 (Delhi), decision of the Hon’ble Calcutta High Court in the case of PCIT vs. Ajanta Footcare (India) (P.) Ltd. 84 taxmann.com 109 (Cal.) and the decision of the Hon’ble Bombay High Court in the case of Harish Textile Engineers Ltd. Vs. DCIT, 379 ITR 160 (Bom.) in support of the proposition that a document will be a dumb document, where any of the above four ingredients is missing and AO fails fill-up the gap with the help of other documents or from post search investigation enquiries. And no addition can be made based on such dumb documents. In other words, a dumb document does not constitute in…

M/S. SAIRUNG DEVELOPERS & PROMOTERS PVT.LTD,PUNE vs. DEPUTY COMMISSIONER OF INCOME-TAX, CIRCLE -6, PUNE

ITA 543/PUN/2020[2011-12]Status: DisposedITAT Pune30 Sept 2022AY 2011-12

Bench: Shri S.S.Godara, Jm & Shri Dr. Dipak P. Ripote, Am आयकर अपील सं. / Ita No. 543/Pun/2020 धनधाारण वषा / Assessment Year : 2011-12

For Appellant: Shri Hari KrishanFor Respondent: Shri M.G. Jasnani
Section 133Section 143(3)

…tion we are of the opinion that the such addition(s) based on extrapolation, assumption and presumptions do not deserve to be sustained in light of stricter interpretation of section 292C as per Commissioner V/s. Dilip Kumar & Co. 2018(9) SCC page 1 (SC)(FB), 379 ITR 160 (Bom.), Harish Textile Engineers Ltd. V/s DCIT, B. Nagendra Belgia Vs DCIT. 363 ITR 410 (Kar.) & (2013) 215 Taxman 659) (Guj.) M/s. Standard Tea Processing Co.Ltd. This is indeed coupled with the fact that even the CBDT’s twin circulars dated 10.03.2003 and 18.02.2014 also re-iterate that even admissions and confessions made during the course of…

ASSISTANT COMMISSIONER OF INCOME-TAX, CIRCLE - 6,, PUNE vs. M/S. SAIRUNG DEVELOPERS AND PROMOTERS PVT.LTD,, PUNE

ITA 256/PUN/2018[2012-13]Status: DisposedITAT Pune30 Sept 2022AY 2012-13

Bench: Shri S.S.Godara, Jm & Shri Dr. Dipak P. Ripote, Am आयकर अपील सं. / Ita No. 543/Pun/2020 धनधाारण वषा / Assessment Year : 2011-12

For Appellant: Shri Hari KrishanFor Respondent: Shri M.G. Jasnani
Section 133Section 143(3)

…tion we are of the opinion that the such addition(s) based on extrapolation, assumption and presumptions do not deserve to be sustained in light of stricter interpretation of section 292C as per Commissioner V/s. Dilip Kumar & Co. 2018(9) SCC page 1 (SC)(FB), 379 ITR 160 (Bom.), Harish Textile Engineers Ltd. V/s DCIT, B. Nagendra Belgia Vs DCIT. 363 ITR 410 (Kar.) & (2013) 215 Taxman 659) (Guj.) M/s. Standard Tea Processing Co.Ltd. This is indeed coupled with the fact that even the CBDT’s twin circulars dated 10.03.2003 and 18.02.2014 also re-iterate that even admissions and confessions made during the course of…

ACIT, CENTRAL CIRCLE- 5, NEW DELHI vs. N.M. AGRO PVT. LTD., DELHI

In the result, the appeals of the revenue are dismissed

ITA 1928/DEL/2019[2011-12]Status: DisposedITAT Delhi30 Jun 2022AY 2011-12

Bench: Sh. Aakash Deep Jaindr. B. R. R. Kumar

For Appellant: Sh. C. S. Anand, AdvFor Respondent: Sh. Bhavnesh Kulshshtha, CIT DR
Section 132Section 132(4)Section 133ASection 143(3)Section 153ASection 68

…e of E.N. Gopa Kumar Vs. CIT 75 Taxmann 215, CIT Vs. Raj Kumar Arora 52 Taxmann 172 (All.), CIT Vs. Kesharwani Zarda Bhandar in ITA 270/2014 (All.), Dayawanti Vs. CIT 75 Taxmann 308 and Anil Kumar Bhatia 352 ITR 493, Harish Textile Engineers Limited Vs. DCIT [379 ITR 160-Bom], Filatex India Limited Vs. CIT [49 Taxmann. Com 465-Del] 10. The ld. CIT(A) followed the judgment of Hon’ble jurisdictional High Court in the case of PCIT Vs. Meeta Gutgutia 390 ITR 496 (Del)and CIT Vs. Kabul Chawla 380 ITR 573 (Del). The comments accepted by the ld. CIT(A) are as under: Title Name Date of Order Remarks Smt. Dayawanti Vs.…

ACIT, CENTRAL CIRCLE- 5, NEW DELHI vs. N.M. AGRO PVT. LTD., DELHI

In the result, the appeals of the revenue are dismissed

ITA 1927/DEL/2019[2010-11]Status: DisposedITAT Delhi30 Jun 2022AY 2010-11

Bench: Sh. Aakash Deep Jaindr. B. R. R. Kumar

For Appellant: Sh. C. S. Anand, AdvFor Respondent: Sh. Bhavnesh Kulshshtha, CIT DR
Section 132Section 132(4)Section 133ASection 143(3)Section 153ASection 68

…e of E.N. Gopa Kumar Vs. CIT 75 Taxmann 215, CIT Vs. Raj Kumar Arora 52 Taxmann 172 (All.), CIT Vs. Kesharwani Zarda Bhandar in ITA 270/2014 (All.), Dayawanti Vs. CIT 75 Taxmann 308 and Anil Kumar Bhatia 352 ITR 493, Harish Textile Engineers Limited Vs. DCIT [379 ITR 160-Bom], Filatex India Limited Vs. CIT [49 Taxmann. Com 465-Del] 10. The ld. CIT(A) followed the judgment of Hon’ble jurisdictional High Court in the case of PCIT Vs. Meeta Gutgutia 390 ITR 496 (Del)and CIT Vs. Kabul Chawla 380 ITR 573 (Del). The comments accepted by the ld. CIT(A) are as under: Title Name Date of Order Remarks Smt. Dayawanti Vs.…

DCIT, CHENNAI vs. A.SIVASANKAR, CHENNAI

In the result, the appeals filed by the assessee in ITA Nos

ITA 953/CHNY/2017[2011-12]Status: DisposedITAT Chennai31 May 2022AY 2011-12

Bench: Shri V. Durga Rao, Hon’Ble & Shri G. Manjunatha, Hon’Bleआयकर अपील सं./Ita Nos.617 To 620/Chny/2017 िनधा"रण वष" /Assessment Years: 2008-09 To 2011-12 Mr.A.Sivashankar, V. The Dy. Commissioner- 1/34, Pillayar Koil Street, Of Income Tax, Ayyappan Thangal, Central Circle-Iii(1), Chennai. Chennai. [Pan: Askps 6119 E] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr.S.Sridhar, AdvFor Respondent: Mr.M. Rajan, CIT
Section 143(3)

…e to other plots also. In this regard, the following judicial decisions are considered. The Courts have not favoured extrapolation of sale consideration in cases of differential pricing by builders and developers. In the case of Barish Textiles Engineers Ltd (379 ITR 160), the Bombay High Court has not favoured extrapolation of on money received on sale of Stenter Machines for the block period when certain amounts had been added to the assessee's income on account of evidence of on money received. In the case of Standard Tea Processing Co. Ltd (215 Taxman 659), the Hon'ble Gujarat High Court has held that additio…

Showing 1–20 of 28 · Page 1 of 2