(iii) R.S. Diamonds India (P) Ltd. v. ACIT

198 ITD 344Income Tax Appellate Tribunal2023#19684 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2024 to 2025.

Sections most often in play

Section 115BBE Section 153A Section 68 Section 69 Section 69A

Issues it is cited on

addition under section 68 addition u/s 68 section 115bbe undisclosed income unexplained cash credit section 115 section 68 section 11 person india business document

Judgments citing (iii) R.S. Diamonds India (P) Ltd. v. ACIT

Deputy Commissioner of Income Tax, Delhi vs. La Solitaire Jewels Private Limited, Delhi

The Appeal of the Revenue is dismissed

ITA 181/DEL/2024[2017-18]Status: DisposedITAT Delhi30 Oct 2025AY 2017-18

Bench: Shri Yogesh Kumar U.S. & Shri Avdhesh Kumar Mishradeputy Commissioner Of Vs La Solitaire Jewels Income Tax, Private Limited Room No. 316A, C. R. 2706, Bank Street Road, Building, I. P. Estate, Karol Bagh, New Delhi- New Delhi 110005 Delhi Pan: Aaacl9483H Appellant Respondent Assessee By Sh. Mayankpatwari, Adv & Sh. Akashojha, Adv Revenue By Sh. Gouranga Chandra, Sr. Dr Date Of Hearing 27/08/2025 Date Of Pronouncement 30/10/2025

Section 143(2)Section 143(3)Section 145Section 145(3)Section 68

…e the assessing officer accepts the books of accounts and the entries in the books of accounts are matched, there is no case for making the addition as unexplained. In the assessee case of R S Diamonds India (P.) Ltd. v. ACIT [2022] 145 taxmann.com 545/[2023] 198 ITD 344 (Mum. - Trib.) the Income-tax Tribunal Bench at Mumbai has held as under:- "4. I have heard the parties and perused the record. The facts that the deposit made into the bank account is from out of the books of accounts and the said deposits have been duly recorded in the books of account are not disputed. It is the submission of the assessee tha…

Income Tax Officer, C.R. Building, ITO vs. Sunita Gold and Diamonds Pvt Ltd, New Delhi

ITA 4039/DEL/2024[2017-18]Status: DisposedITAT Delhi21 Aug 2025AY 2017-18

Bench: Ms. Madhumita Roy & Shri Naveen Chandra

For Appellant: Sh. Upvan Gupta, AdvocateFor Respondent: Sh. Manish Gupta, Sr. DR

Section 142(1)Section 143(2)Section 143(3)Section 68

…ncome of assessee: • Fine GujaranwalaJewellers vs. ITO: 151 taxmann.com 340 (Del) • ACIT vs. HirapannaJewellers: 128 taxmann.com 291 (Visakhapatnam Trib.) • Balwinder Kumar vs. ITO: 151 taxmann.com 338 (Amritsar Trib.) • R S. Diamonds India (P.) Ltd. v. ACIT: 198 ITD 344 (Mum. Trib.) • R. S. Diamonds India (P.) Ltd. Vs. CIT: 145 taxmann.com 545 (Mum Trib.) • AnantpurKalpana vs. ITO: 138 taxmann.com 141 (Bang Trib.) • Mahesh Kumar Gupta vs. ACIT: 151 taxmann.com 339 (Jaipur Trib.) • ITO vs. Raj Kumar Nowal: 146 taxmann.com 581 (Jaipur Trib.) • ACIT vs. Chandra Surana: 149 taxmann.com 379 (Jaipur Trib.) • DCIT vs.…

Shri Bhagwati Farms, Alwar vs. DCIT, Central Circle, Alwar

In the result, the appeal of the assessee is allowed with no orders as to costs

ITA 452/JPR/2024[2017-18]Status: DisposedITAT Jaipur02 Sept 2024AY 2017-18

Bench: SHRI SANDEEP GOSAIN (Judicial Member)

For Appellant: Shri P.C. Parwal, CAFor Respondent: Mrs. Monisha Choudhary, Addl. CIT-DR

Section 115Section 68Section 69Section 69A

…money in her proprietorship concern in garb of sale to its sister concern, additions made by AO in respect of such cash deposit were merely based on surmise and conjectures and thus, same were to be deleted. (iii) R.S. Diamonds India (P) Ltd. Vs. ACIT (2023) 198 ITD 344 (Mumbai) (Trib.) Where assessee deposited a sum of Rs.45 lakhs in cash into bank account during demonetization period, since deposit had been made from cash balance available in account books, there was no question of treating same as unexplained cash deposit. Therefore taking into consideration the entire facts and circumstances and also taking…

Vishwanathareddy Chennareddy, Bangalore vs. Income-Tax Officer, Ward-2(2)(7), Bengaluru

In the result, appeal of the assessee is partly allowed for statistical purposes

ITA 900/BANG/2023[2017-18]Status: DisposedITAT Bangalore01 Feb 2024AY 2017-18

Bench: SHRI CHANDRA POOJARI (Accountant Member), SMT. BEENA PILLAI (Judicial Member)

For Appellant: Shri Hemasundara Rao P., A.RFor Respondent: Shri Subramanian S., D.R

Section 250Section 251Section 68Section 69A

…ITA No.900/Bang/2023 Vishwanathareddy Chennareddy, Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “B’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessment Year: 2017-18 Vishwanathareddy Chennareddy #90/D, Begur Road Circle Hosur Road Bommanahalli ITO Vs. Bangalore 560 068 Ward-2(2)(7) Karnataka Bangalore PAN NO : ABPPC8134P APPELLANT RESPONDENT Appellant by : Shri Hemasundara Rao P., A.R. Respondent by : Shri Subramanian S., D.R. Date of Hearing : 25.01.2024 Date of Pronouncement : 01.02.2024 O R D E R PER CHANDRA POOJARI, ACCOUNTANT MEMBER: This ap…