(i) CIT v. Shakti Industries

36 Taxmann.com 16High Court2013#14135 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2025.

Sections most often in play

Section 133(6)Section 131 Section 131(1)(A)Section 132(4)Section 133A Section 143 Section 143(1)Section 143(3)

Issues it is cited on

rejection of books of account section 145 section 133 scrutiny assessment condonation of delay section 143(1)section 143 document india nfac section 14 section 143(3)

Judgments citing (i) CIT v. Shakti Industries

INCOME TAX OFFICER, MANDI GOBINDGARH vs. GAURAV SINGHI, PRAGATIE STEELS,

In the result, Revenue’s appeal is dismissed and Assessee’s appeal is allowed

ITA 955/CHANDI/2024[2021-22]Status: DisposedITAT Chandigarh07 Jul 2025AY 2021-22

Bench: SHRI. RAJPAL YADAV (Vice President), SHRI. KRINWANT SAHAY (Accountant Member)

For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Shri Manav Bansal, CIT, DR

Section 133

…आयकर अपीलीय अिधकरण,च"ीगढ़ "ायपीठ “ए” , च"ीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “A”, CHANDIGARH HEARING THROUGH: PHYSICAL MODE "ी राजपाल यादव, उपा"" एवं "ी कृणव" सहाय, लेखा सद" BEFORE: SHRI. RAJPAL YADAV, VP & SHRI. KRINWANT SAHAY, AM आयकर अपील सं./ ITA No. 889/Chd/ 2024 िनधा"रण वष" / Assessment Year : 2021-22 Gaurav Singhi बनाम The ITO Pragatie Steels, Near Sai Mandir Ward-2, Mandi Gobindgarh Road, Nasrali, Gobindgarh, Punjab Punjab -147301 "ायी लेखा सं./PAN NO: ALHPS6129G अपीलाथ"/Appellant ""थ"/Respondent & आयकर अपील सं./ ITA No. 955/Chd/ 2024 िनधा"रण वष" / Assessment Year : 2021-22 The ITO…

GAURAV SINGHI, PRAGATIE STEELS, NEAR SAI MANDIR ROAD, NASRALI,GOBINDGARH,PUNJAB vs. ASSESSMENT UNITS NFAC DELHI, JURISDITIONAL ASSESSING OFFICER IT0-WARD-2, MANDI GOBINDGARH, PUNJAB

In the result, Revenue’s appeal is dismissed and Assessee’s appeal is allowed

ITA 889/CHANDI/2024[2021-2022]Status: DisposedITAT Chandigarh07 Jul 2025AY 2021-2022

Bench: SHRI. RAJPAL YADAV (Vice President), SHRI. KRINWANT SAHAY (Accountant Member)

For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Shri Manav Bansal, CIT, DR

Section 133

DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-2, LUDHIANA vs. MALBROS INTERNATIONAL PVT LTD, FARIDKOT

In the result, both the appeals and the Cross Objections\nare dismissed

ITA 993/CHANDI/2024[2016-17]Status: DisposedITAT Chandigarh25 Jun 2025AY 2016-17

For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Smt. Kusum Bansal, CIT DR

Section 249Section 253Section 3Section 5

…{ "clean_text": "आयकर अपीलीय अधिकरण, चण्डीगढ़ न्यायपीठ, चण्डीगढ़\nIN THE INCOME TAX APPELLATE TRIBUNAL\nDIVISION BENCH, ‘B’ CHANDIGARH\nBEFORE SHRI RAJPAL YADAV, VICE PRESIDENT AND\nSHRI KRINWANT SAHAY, ACCOUNTANT MEMBER\nआयकर अपील सं./ ITA Nos.992 & 993/CHD/2024\nनिर्धारण वर्ष / Assessment Years: 2017-18, 2016-17\nThe DCIT,\nCentral Circle-2,\nLudhiana.\nVs\nMalbros International Pvt. Ltd.,\nVillage - Mansoorwal, Teh-Zira,\nHead Offices Old Cantt. Road,\nFaridkot.\nस्थायी लेखा सं./PAN NO: AADCM7203R\nअपीलार्थी/Appellant\n& \nप्रत्यर्थी/Respondent\nC.O. Nos.46 & 45/CHD/2024 IN\nआयकर अपील सं./ ITA Nos.992 & 993/…

DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-2, LUDHIANA vs. MALBROS INTERNATIONAL PVT LTD, FARIDKOT

In the result, both the appeals and the Cross Objections are dismissed

ITA 992/CHANDI/2024[2017-18]Status: DisposedITAT Chandigarh25 Jun 2025AY 2017-18

Bench: Shri Rajpal Yadav & Shri Krinwant Sahayआयकर अपील सं./ Ita Nos. 992 & 993/Chd/2024 "नधा"रण वष" / Assessment Years: 2017-18, 2016-17 The Dcit, Vs Malbros International Pvt. Ltd., Central Circle-2, Village – Mansoorwal, Teh-Zira, Ludhiana. Head Offices Old Cantt. Road, Faridkot. "थायी लेखा सं./Pan No: Aadcm7203R अपीलाथ"/Appellant ""यथ"/Respondent & C.O. Nos. 46 & 45/Chd/2024 In आयकर अपील सं./ Ita Nos. 992 & 993/Chd/2024 "नधा"रण वष" / Assessment Year: 2017-18, 2016-17 Malbros International Pvt. Ltd., The Dcit, Village – Mansoorwal, Teh-Zira, Vs Central Circle-2, Head Offices Old Cantt. Road, Ludhiana. Faridkot. "थायी लेखा सं./Pan No: Aadcm7203R अपीलाथ"/Appellant ""यथ"/Respondent Assessee By : Shri Sudhir Sehgal, Advocate Revenue By : Smt. Kusum Bansal, Cit Dr Date Of Hearing : 14.05.2025 Date Of Pronouncement : 25.06.2025

For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Smt. Kusum Bansal, CIT DR

Section 249Section 253Section 3Section 5

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ, च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, ‘B’ CHANDIGARH BEFORE SHRI RAJPAL YADAV, VICE PRESIDENT AND SHRI KRINWANT SAHAY, ACCOUNTANT MEMBER आयकर अपील सं./ ITA Nos. 992 & 993/CHD/2024 "नधा"रण वष" / Assessment Years: 2017-18, 2016-17 The DCIT, Vs Malbros International Pvt. Ltd., Central Circle-2, Village – Mansoorwal, Teh-Zira, Ludhiana. Head Offices Old Cantt. Road, Faridkot. "थायी लेखा सं./PAN NO: AADCM7203R अपीलाथ"/Appellant ""यथ"/Respondent & C.O. Nos. 46 & 45/CHD/2024 IN आयकर अपील सं./ ITA Nos. 992 & 993/CHD/2024 "नधा"रण वष" / Assessment Year: 2017-18…

KESHRI EXPORT,SURAT vs. INCOME TAX OFFICER, WARD - 3(3)(3), SURAT

In the result, appeal filed by the assessee is dismissed

ITA 186/SRT/2023[20178-18]Status: DisposedITAT Surat11 Sept 2023

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita No.186/Srt/2023 "नधा"रण वष"/Assessment Year: (2017-18) (Virtual Hearing) Keshri Export, Vs. The Ito, 123, Gurunagar Society, Opp. Baroda Ward-3(3)(1), Prestige, Varachha Road, Surat. Surat – 395006. (Assessee) (Respondent) "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk3785D Assessee By Shri Hiren Vepari, Ca Respondent By Shri Milan Kamble, Sr. Dr 18/07/2023 Date Of Hearing Date Of Pronouncement 11/09/2023

Section 143(3)Section 5

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JM & DR. A. L. SAINI, AM आयकर अपील सं./ITA No.186/SRT/2023 "नधा"रण वष"/Assessment Year: (2017-18) (Virtual Hearing) Keshri Export, Vs. The ITO, 123, Gurunagar Society, Opp. Baroda Ward-3(3)(1), Prestige, Varachha Road, Surat. Surat – 395006. (Assessee) (Respondent) "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AADFK3785D Assessee by Shri Hiren Vepari, CA Respondent by Shri Milan Kamble, Sr. Dr 18/07/2023 Date of Hearing Date of Pronouncement 11/09/2023 आदेश / O R D E R PER DR. A. L. SAINI, AM: Captioned appeal filed by the assessee, pertaini…

MAHASHAKTI ENGINEERING CO.,GHAZIABAD vs. DCIT, NEW DELHI

In the result, the appeal filed by the assessees is partly allowed

ITA 1940/DEL/2016[2009-10]Status: DisposedITAT Delhi22 Jul 2019AY 2009-10

Bench: Shri R.K. Panda & Shri Kuldip Singhassessment Year: 2009-10 Mahashakti Engineering Co., Vs Dcit, C/O Akhilesh Kumar, Advocate, Circle-21(1), Chamber No.206-07, Ansal ‘Satyam’, New Delhi. Rdc Raj Nagar, Ghaziabad. Pan: Aaofm9129J (Appellant) (Respondent) Assessee By : Shri Akhilesh Kumar, Advocate Revenue By : Ms Ashima Neb, Sr. Dr Date Of Hearing : 15.07.2019 Date Of Pronouncement : 22.07.2019 Order Per R.K. Panda, Am: This Appeal Filed By The Assessee Is Directed Against The Order Dated 20Th March, 2015 Of The Cit(A)-13, New Delhi Relating To Assessment Year 2009-10. 2. The Grounds Of Appeal No.1 & 2 Raised By The Assessee Read As Under:-

For Appellant: Shri Akhilesh Kumar, AdvocateFor Respondent: Ms Ashima Neb, Sr. DR

…ks of account are not rejected and when the GP is higher. He also relied on the following decisions for the above proposition:- (i) CIT vs. Pashupati Nath Agro Food Products, ITA No.165/2010, order dated 04.05.2017 (All); and (ii) CIT vs. Shakti Ind. (2013) 36 Taxmann.com 16 (Guj). 7 9. He accordingly submitted that the order of the CIT(A) in sustaining the addition made by the Assessing Officer on account of valuation of closing stock of raw material, finished goods and scrap is uncalled for. 10. The ld. DR, on the other hand, heavily relied on the order of the Assessing Officer and CIT(A). She submitted that…

M/S NEW HARILAL SAHA & SONS,KOLKATA vs. INCOME TAX OFFICER, WARD - 45(2), KOLKATA, KOLKATA

In the result, assessee’a appeal stands allowed

ITA 2373/KOL/2013[2007-08]Status: DisposedITAT Kolkata08 Feb 2017AY 2007-08

Bench: Shri A.T.Varkey & Shri Waseem Ahmedassessment Year:2007-08

Section 143(2)Section 144

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “A” KOLKATA Before Shri A.T.Varkey, Judicial Member and Shri Waseem Ahmed, Accountant Member Assessment Year:2007-08 M/s New Harilal Saha & V/s. Income Tax Officer, Sons, 16, Pageya Patty Ward-45(2), 3, Govt. Street, Kolkata-700 007 Place, Kolkata-700 001 [PAN No.AACFN 2135 P] .. अपीलाथ" /Appellant ""यथ"/Respondent Shri Ankit Jalan, AR अपीलाथ" क" ओर से/By Appellant None ""यथ" क" ओर से/By Respondent 27-12-2016 सुनवाई क" तार"ख/Date of Hearing 08-02-2017 घोषणा क" तार"ख/Date of Pronouncement आदेश /O R D E R PER Waseem Ahmed, Accountant Member:- This appeal by…