Industrial Co. (P.) Ltd. vs. CIT, 108 ITR 424 (Cal.); (iii) Badrinath Agarwal v. CIT

341 ITR 588High Court2012#5041 most cited

What is Industrial Co. (P.) Ltd. vs. CIT, 108 ITR 424 (Cal.); (iii) Badrinath Agarwal v. CIT authority for?

The Assessing Officer cannot use the same books of accounts that were rejected for the purpose of making other additions. This principle is established through multiple High Court decisions.

23

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2020 to 2025.

Also referred to as

Dabros Industrial Co. (P.) Ltd. vs. CIT · rejection of books of account · additions · Assessing Officer · business income · assessment · section 145(3) · section 37(1) · section 40a · section 40a(3)

Sections most often in play

Section 143(3)Section 145(3)Section 132Section 40A(3)Section 115BBESection 139Section 153ASection 37(1)

Issues it is cited on

section 153cofprohibited by lawassessment order erroneoussection 40a(3)section 145(3)section 40asearch assessmentsection 153dlive linkrejection of books of accountsection 40section 37(1)

Judgments citing Industrial Co. (P.) Ltd. vs. CIT, 108 ITR 424 (Cal.); (iii) Badrinath Agarwal v. CIT

Assistant Commissioner of Income Tax vs. M/S. Ismt Limited, Pune

ITA 2752/PUN/2016[2012-13]Status: DisposedITAT Pune06 Dec 2021AY 2012-13

Bench: Shri Inturi Rama Rao, Am & Shri S. S. Viswanethra Ravi, Jm आयकर अपील सं. / Ita Nos.2751 & 2752/Pun/2016 िनधा"रण वष" / Assessment Years : 2011-12 & 2012-13 Acit, Central Circle- 2(1), .......अपीलाथ" / Appellant Pune. बनाम / V/S. M/S. Ismt Limited, 2Nd Floor, Lunkad Towers, Viman Nagar, Pune-411014. ……""यथ" / Respondent Pan : Aaacj9917A आयकर अपील सं. / Ita Nos.2783 & 2784/Pun/2016 िनधा"रण वष" / Assessment Years : 2011-12 & 2012-13 M/S. Ismt Limited, 2Nd Floor, Lunkad Towers, Viman Nagar, Pune-411014. .......अपीलाथ" / Appellant Pan : Aaacj9917A बनाम / V/S. Dcit, Central Circle- 2(1), ……""यथ" / Respondent Pune. Revenue By : Shri Deepak Garg Assessee By : Shri Rajan Vora Shri Rajendra Agiwal सुनवाई क" तारीख / Date Of Hearing : 29.10.2021 घोषणा क" तारीख / Date Of Pronouncement : 06.12.2021 आदेश / Order Per Inturi Rama Rao, Am: These Are The Cross Appeals Filed By The Revenue As Well As By The Assessee Directed Against The Common Orders Of Ld. Commissioner Of Income

For Appellant: Shri Rajan VoraFor Respondent: Shri Deepak Garg
Section 115JSection 132Section 132(4)Section 143(3)Section 153A

…e can be made to the following decisions :- (i) CIT vs. K.Y. Pilliah & Sons, 63 ITR 411 (SC); (ii) Dabros Industrial Co. (P.) Ltd. vs. CIT, 108 ITR 424 (Cal.); (iii) Badrinath Agarwal vs. CIT, 65 ITR 242 (All.); and, (iv) Shri Venkteshwar Sugar Mills vs. CIT, 341 ITR 588 (All.). 13. It is also settled position of law that the Assessing Officer cannot rely on the same books of accounts which are rejected for the purpose of making any other additions as held by the Hon’ble Andhra Pradesh High Court in the ITA Nos.2783 & 2784/PUN/2016 case of Indwell Constructions vs. CIT, 232 ITR 776 (Andhra Pradesh), Hon’ble Rajas…

Assistant Commissioner of Income Tax vs. M/S. Ismt Limited, Pune

ITA 2751/PUN/2016[2011-12]Status: DisposedITAT Pune06 Dec 2021AY 2011-12

Bench: Shri Inturi Rama Rao, Am & Shri S. S. Viswanethra Ravi, Jm आयकर अपील सं. / Ita Nos.2751 & 2752/Pun/2016 िनधा"रण वष" / Assessment Years : 2011-12 & 2012-13 Acit, Central Circle- 2(1), .......अपीलाथ" / Appellant Pune. बनाम / V/S. M/S. Ismt Limited, 2Nd Floor, Lunkad Towers, Viman Nagar, Pune-411014. ……""यथ" / Respondent Pan : Aaacj9917A आयकर अपील सं. / Ita Nos.2783 & 2784/Pun/2016 िनधा"रण वष" / Assessment Years : 2011-12 & 2012-13 M/S. Ismt Limited, 2Nd Floor, Lunkad Towers, Viman Nagar, Pune-411014. .......अपीलाथ" / Appellant Pan : Aaacj9917A बनाम / V/S. Dcit, Central Circle- 2(1), ……""यथ" / Respondent Pune. Revenue By : Shri Deepak Garg Assessee By : Shri Rajan Vora Shri Rajendra Agiwal सुनवाई क" तारीख / Date Of Hearing : 29.10.2021 घोषणा क" तारीख / Date Of Pronouncement : 06.12.2021 आदेश / Order Per Inturi Rama Rao, Am: These Are The Cross Appeals Filed By The Revenue As Well As By The Assessee Directed Against The Common Orders Of Ld. Commissioner Of Income

For Appellant: Shri Rajan VoraFor Respondent: Shri Deepak Garg
Section 115JSection 132Section 132(4)Section 143(3)Section 153A

…e can be made to the following decisions :- (i) CIT vs. K.Y. Pilliah & Sons, 63 ITR 411 (SC); (ii) Dabros Industrial Co. (P.) Ltd. vs. CIT, 108 ITR 424 (Cal.); (iii) Badrinath Agarwal vs. CIT, 65 ITR 242 (All.); and, (iv) Shri Venkteshwar Sugar Mills vs. CIT, 341 ITR 588 (All.). 13. It is also settled position of law that the Assessing Officer cannot rely on the same books of accounts which are rejected for the purpose of making any other additions as held by the Hon’ble Andhra Pradesh High Court in the ITA Nos.2783 & 2784/PUN/2016 case of Indwell Constructions vs. CIT, 232 ITR 776 (Andhra Pradesh), Hon’ble Rajas…

Blue Bugget Jewels P. Ltd, Mumbai vs. Asst CIT 5(1), Mumbai

Accordingly ground no. 2 raised by the assessee is allowed

ITA 1782/MUM/2013[2009-10]Status: DisposedITAT Mumbai11 Dec 2020AY 2009-10

Bench: Shri S. Rifaur Rahman, Am & Shri Pavan Kumar Gadale, Jm आयकरअपीलसं./ I.T.A. No. 1782/Mum/2013 (निर्धारणवर्ा / Assessment Year: 2009-10)

For Appellant: Shri K. Gopal & Ms. NehaFor Respondent: Mrs Kavita P. Kaushik, DR
Section 131Section 143(3)Section 145(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, AM & SHRI PAVAN KUMAR GADALE, JM आयकरअपीलसं./ I.T.A. No. 1782/Mum/2013 (निर्धारणवर्ा / Assessment Year: 2009-10) Blue Bugget Jewels Pvt. ACIT 5(1), Room No. 568, 5th floor, बिधम/ Ltd. M. K. Road, Aayakar 314, Panchratna, Opera Vs. Bhavan, Mumbai-400 020 House, Mumbai-400 004 स्थायीलेखासं./जीआइआरसं./ PAN No. AAACB9761C (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Assessee : Shri K. Gopal & Ms. Neha Paranjpe, ARs by प्रत्यथीकीओरसे/Respondentby : Mrs Kavita P. Kaushik, DR Virtual Date of Hearing 05.10.2020 : : 11.12…