Indwell Constructions v. CIT

43 TTJ 508Income Tax Appellate Tribunal1992#24983 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 352,032 Indian tax judgments — from 2019 to 2023.

Judgments citing Indwell Constructions v. CIT

M/S. Shivabyay Project Pvt. Ltd., Gandhidham-Kutch vs. The Income Tax Officer, Ward-2, Gandhidham-Kutch

In the result, the appeal of the assessee is allowed

ITA 6/RJT/2018[2014-15]Status: HeardITAT Rajkot08 Nov 2023AY 2014-15

Bench: Shri Waseem Ahmed (Accountant Member), Shri Siddhartha Nautiyal (Judicial Member)

For Appellant: Written SubmissionFor Respondent: Shri K.L. Solanki, Sr. D.R
Section 144Section 145(3)Section 40

…ndhra Pradeh High Court in the case of Indwell Constructions vs. CIT (1998) 232 ITR 776 and 7 ITAT Ahmedabad Bench in the case of New Narayan Builders I.T.A Nos. 06 & 37/Rjt/2018 A.Y. 2014-15 Page No 8 M/s. Shivabyay Project Pvt. Ltd. vs. ITO vs. ITO (1992) 43 TTJ 508. It is pertinent to note that in the impugned order, ld. CIT(A) has followed the aforesaid three decisions. We therefore, incline to uphold the order of ld. CIT(A).” 8. Accordingly, in light of the judicial precedent highlighted above including the once rendered by the Jurisdictional Gujarat High Court and also the ITAT Rajkot Bench, we are of th…

The Income Tax Officer, Ward-2, Gandhidham-Kutch vs. M/S. Shivabyay Project Pvt. Ltd., Gandhidham-Kutch

In the result, the appeal of the assessee is allowed

ITA 37/RJT/2018[2014-15]Status: HeardITAT Rajkot08 Nov 2023AY 2014-15

Bench: Shri Waseem Ahmed (Accountant Member), Shri Siddhartha Nautiyal (Judicial Member)

For Appellant: Written SubmissionFor Respondent: Shri K.L. Solanki, Sr. D.R
Section 144Section 145(3)Section 40

…ndhra Pradeh High Court in the case of Indwell Constructions vs. CIT (1998) 232 ITR 776 and 7 ITAT Ahmedabad Bench in the case of New Narayan Builders I.T.A Nos. 06 & 37/Rjt/2018 A.Y. 2014-15 Page No 8 M/s. Shivabyay Project Pvt. Ltd. vs. ITO vs. ITO (1992) 43 TTJ 508. It is pertinent to note that in the impugned order, ld. CIT(A) has followed the aforesaid three decisions. We therefore, incline to uphold the order of ld. CIT(A).” 8. Accordingly, in light of the judicial precedent highlighted above including the once rendered by the Jurisdictional Gujarat High Court and also the ITAT Rajkot Bench, we are of th…

The ACIT, Circle-1(2), Baroda vs. Iwi Cryogenic Vaporization System (I) Pvt. Ltd., Baroda

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

ITA 1508/AHD/2014[2009-10]Status: DisposedITAT Ahmedabad30 Apr 2019AY 2009-10

Bench: Shri Mahavir Prasad & Shri Waseem Ahmed)

For Appellant: Shri Lalit P. Jain, Sr. D.RFor Respondent: Shri Mukund Bakshi, A.R

…vs. Renu Mukherjee 15 DTR 205 (Del.), the arbitrary additions and disallowances without any basis were unjustified where assessment was made by application of net profit. 6. In ACIT Vs. Padamchand Bhansali 85 TTJ 215 (Jodhpur) and New Narayan Builders Vs. ITO 43 TTJ 508 (Ahd.), the disallowance u/s. 40A (3) was found to be unjustified where income was estimated at a G.P. rate by rejecting the books of accounts of the assessee. 7. CIT vs. G.K.Contractor 19 DTR 305 (Raj.) 8. Teja Constructions Vs. ACIT 129 TTJ 57 (Hyd.) wherein the Hon'ble Tribunal held that in a case where assessment is made by invoking the provis…