Homi Jhangir Gheesta vs CIT (1961) 41 ITR 135, 142 (SC), Addl. CIT v. Jay Engineering Works Ltd.

Spectrum Foods Limited, Jaipur vs. Income Tax Officer, Jaipur

In the result, the appeal of the assessee is allowed

Bench: DR. S. SEETHALAKSHMI (Judicial Member)

…Rakhi Trading (P.) Ltd 31. [1980] 4 Taxman 525 (Delhi) HIGH COURT OF DELHI Yadu hari Dalmia v. Commissioner of Income-tax. 32. [2013] 30 taxmann.com 292 (Delhi) HIGH COURT OF DELHI Commissioner of Income-tax v. Nipun Builders & Developers (P.) Ltd. 33. [1982] 134 ITR 119 (RAJ.)HIGH COURT OF RAJASTHAN Vimal Chandra Golecha v. Income-tax Officer. 34. [2018] 95 taxmann.com 327 (SC) SUPREME COURT OF INDIA Commissioner of Customs (Import), Mumbai v. Dilip Kumar & Company. 35. 2013-TIOL-128-ITAT-MUM IN THE INCOME TAX APPELLATE TRIBUNALBENCH 'A' MUMBAI ITA No.7024/Mum/2010Assessment Year: 2004-05 SHRI ARVIND M KARIYAA V…

Raj Auto Wheels (P) Ltd., Jaipur vs. ACIT, Ajmer

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

…application of G.P., was fully unjustified. More particularly when the material so gathered was never confronted and hence such material i.e the so called comparable cases, could not be considered even. Kindly refer Vimal Chandra Golecha v/s ITO & Anr. (1982) 134 ITR 119 (Raj.), ITO & Anr. v/s Gargidin Jawla Prasad Maholi & Ors. (1980) 124 ITR 203 (All). 3.2 Justifiable reason behind non-considering comparable case: The comparison so made with the G.P. declared three years later by a third party, is not a good basis for making addition. It is a matter of common knowledge that in three years the scenario has chang…

M/S Raj Auto Wheels P .Ltd., Ajmer vs. JCIT, Range-1, Ajmer

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

…pplication of G.P., was fully unjustified. More particularly when the material so gathered was never confronted and hence such material i.e. the so called comparable cases, could not be considered even. Kindly refer Vimal Chandra Golecha v/s ITO & Anr. (1982) 134 ITR 119 (Raj.), ITO & Anr. v/s Gargidin Jawla Prasad Maholi & Ors. (1980) 124 ITR 203 (All). 4.2 Further when the assessee has its own past history and this is not the first year, then the assessee`s own past history is the best guide and there was no justification at all to rely to the comparable case. Kindly referAjay Goyal VS. ITO 99 TTJ 164 (JD), It…

M/S Raj Auto Wheels P Ltd., Ajmer vs. ACIT, Circle-1, Ajmer

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

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR Jh lanhi xkslkbZ] U;kf;d lnL; ,oa Mk0 ehBk yky ehuk] ys[kk lnL; ds le{k BEFORE: SHRI SANDEEP GOSAIN, JM & DR MEETHA LAL MEENA, AM vk;dj vihy la-@ITA No. 396/JP/2015 fu/kZkj.k o"kZ@Assessment Year : 2010-11 cuke M/s. Raj Auto Wheels (P) Ltd The ACIT 424/24, Ravan Bahici, Kaiser Ganj Vs. Circle-1 Ajmer Ajmer LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AADCR 3896 B vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@Assessee by : Shri Mahendra Gargieya, Advocawte jktLo dh vksj ls@Revenue by: Shri P.R.…