ITO v. Chohtan Construction Co.

84 TTJ 693Income Tax Appellate Tribunal#21486 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2020.

Judgments citing ITO v. Chohtan Construction Co.

Shanta Salses Corporation, Jaipur vs. ITO, Jaipur

In the result, appeal of the assessee is allowed

ITA 231/JPR/2017[2010-11]Status: DisposedITAT Jaipur11 Mar 2020AY 2010-11
For Appellant: Sh. Manish Agarwal (FCA)For Respondent: Smt. Runi Pal (JCIT)
Section 143(3)Section 145(3)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES ‘B’ JAIPUR Jh fot; iky jko] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 231/JP/2017 fu/kZkj.k o"kZ@Assessment Year :2010-11 cuke M/s Shanta Sales Corporation The Income Tax Officer Vs. 2-Kha-23, Jawahar Nagar, Ward-6(1), Jaipur Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AADFS2403C vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Sh. Manish Agarwal (FCA) jktLo dh vksj ls@ Revenue by : Smt.…

Janta Construction Co., Jaipur vs. ITO, Jaipur

In the result, the appeal of the assessee is allowed

ITA 861/JPR/2014[2011-12]Status: DisposedITAT Jaipur28 Apr 2017AY 2011-12

Bench: The Itat By Taking Following Grounds Of Appeal:

For Appellant: Shri Manish Agarwal (CA)For Respondent: Shri R.A. Verma (Addl.CIT)
Section 145(3)

…sessing Officer, the NP rate on the turnover of Rs.2,54,66,376/- comes to 17.18%, which is exorbitant in this line of business and such NP rate is never possible to be achieved and such additions are not realistic. He also relied on the following decisions: 84 TTJ 693 ITO Vs. Chohtan Construction Co. (Jd.) 5th March, (i) 2004. (ii) Kansara Bearings Pvt. Ltd. vs. ACIT reported in 270 ITR 235 (iii) Collector Ram SharmaVs. DCIT [ITAT (JPR) in ITA no. 771/Jp/2012 (iv) Prashant Oil mill Vs. ITO [72 Taxmann.com 136 (Guj)] (v) 99 TTJ 164 Ajay Goyal Vs. ITO (Jd.) (vi) 5 ITR 170 (PC) CIT V/s Laxminarain Badridas (v…

ITO, Trichy vs. B.Rajendran, Trichy

In the result, the appeal of the Revenue as well as cross objection of the assessee are dismissed

ITA 1870/CHNY/2014[2009-10]Status: DisposedITAT Chennai05 Apr 2017AY 2009-10

Bench: Shri N.R.S. Ganesan & Shri Abraham P. George] आयकर अपील सं./I.T.A. No.1730/Mds/2014 "नधा"रण वष" /Assessment Year : 2009-2010

For Appellant: Shri. S. Sridhar, AdvocateFor Respondent: Shri. S. Renga rajan, JCIT

…a letter of confirmation of K.V. Nath with all necessary details and the ld. Assessing Officer had not found anything wrong with such details furnished. Relying on the decision of Jodhpur Bench of the Tribunal in the case of ITO vs. Chohtan Construction Co. 84 TTJ 693, ld. Commissioner of Income Tax (Appeals) held that additions resulting in erroneous net profits not ITA Nos.1730 & 1870/2014 :- 8 -: fitting to the type of business carried on by an assessee could not be sustained. According to ld. Commissioner of Income Tax (Appeals), additions were all made on wild estimates. He was of the opinion that for…

B.Rajendran, Chennai vs. ITO, Trichy

In the result, the appeal of the Revenue as well as cross objection of the assessee are dismissed

ITA 1730/CHNY/2014[2009-10]Status: DisposedITAT Chennai05 Apr 2017AY 2009-10

Bench: Shri N.R.S. Ganesan & Shri Abraham P. George] आयकर अपील सं./I.T.A. No.1730/Mds/2014 "नधा"रण वष" /Assessment Year : 2009-2010

For Appellant: Shri. S. Sridhar, AdvocateFor Respondent: Shri. S. Renga rajan, JCIT

…a letter of confirmation of K.V. Nath with all necessary details and the ld. Assessing Officer had not found anything wrong with such details furnished. Relying on the decision of Jodhpur Bench of the Tribunal in the case of ITO vs. Chohtan Construction Co. 84 TTJ 693, ld. Commissioner of Income Tax (Appeals) held that additions resulting in erroneous net profits not ITA Nos.1730 & 1870/2014 :- 8 -: fitting to the type of business carried on by an assessee could not be sustained. According to ld. Commissioner of Income Tax (Appeals), additions were all made on wild estimates. He was of the opinion that for…