ITO v. Gurubachansingh J. Juneja

55 ITD 75Income Tax Appellate Tribunal1995#18058 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2015 to 2024.

Judgments citing ITO v. Gurubachansingh J. Juneja

M/S Satwant Agro Engineers, Bhawanigarh vs. DCIT, Central Circle, Patiala

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

ITA 753/CHANDI/2022[AY 2019-20]Status: DisposedITAT Chandigarh03 May 2024

Bench: SHRI. AAKASH DEEP JAIN (Vice President), SHRI. VIKRAM SINGH YADAV (Accountant Member)

For Appellant: Shri Deepak Anand, AdvocateFor Respondent: Shri Dharamvir, JCIT, Sr. DR

Section 115BSection 133ASection 143(2)Section 143(3)Section 68Section 69Section 69A

…s in which it was held that entire sales unaccounted/outside books of account should not form addition however only gross profit ratio percentage should be assessed as these are not to be treated/considered as unexplained investment. 1. ITO Vs Gurbachan Singh 55 ITD 75 Ahmedabad ITAT Decided on 03/08/1995. 2. Issrani Ghanshyam Kolumal Vs ITO Rajkot ITAT decision on 14/12/2017 Appeal no.ITA162/RJT/2008. 3. Roop Niketan Vs ACIT 90 TTJ (Mumbai ITAT) 1097. 4. ACIT Vs XL Petrochem (P) Ltd (2004) 87 TTJ 827. 5. ACIT Vs Govindan (1999) 63 TTJ 271. 6. CIT Vs Sharda Real Estate (P) Ltd (2014) Tax PUB (DT) 1354 (MPHC) trib…

DCIT, Circle-1(1), Cuttack vs. M/S. Sonthalia Rice Mill, Cuttack

In the result, appeal of the revenue is dismissed

ITA 29/CTK/2021[2016-17]Status: DisposedITAT Cuttack17 May 2022AY 2016-17

Bench: S/ S/Shri Chandra Mohan Garg, Judicial & Arun Khodpia & Arun Khodpia & Arun Khodpiaassessment Year : 2016-17 Dcit, Circle-1(1), 1(1), Vs. M/S. Sonthalia Rice Mill, Plot M/S. Sonthalia Rice Mill, Plot Cuttack No.1554B, No.1554B, Bidanasi, Bidanasi, Cda, Cda, Cuttack Pan/Gir No. No.Aajfm 7681 C (Appellant (Appellant) .. ( Respondent Respondent) Assessee By : Shri M.K.Sheth M.K.Sheth, Ar Revenue By : Shri S.C.Mohanty, Addl S.C.Mohanty, Addl Cit (Dr) Date Of Hearing : 5/4/ 20 / 2022 Date Of Pronouncement : 17 / 05/2022 O R D E R Per C.M.Garg G, Jm

For Appellant: Shri M.K.ShethFor Respondent: Shri S.C.Mohanty, Addl

Section 44A

…IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, CUTTACK BENCH, CUTTACK BEFORE S/ S/SHRI CHANDRA MOHAN GARG, JUDICIAL JUDICIAL MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER Assessment Year : 2016-17 DCIT, Circle-1(1), 1(1), Vs. M/s. Sonthalia Rice Mill, Plot M/s. Sonthalia Rice Mill, Plot Cuttack No.1554B, No.1554B, Bidanasi, Bidanasi, CDA, CDA, Cuttack PAN/GIR No. No.AAJFM 7681 C (Appellant (Appellant) .. ( Respondent Respondent) Assessee by : Shri M.K.Sheth M.K.Sheth, AR Revenue…

Assistant Commissioner of Income-Tax, Jalana Circle, Jalna vs. M/S. Gajalaxmi Steel Pvt .Ltd, Jalna

In the result, the appeal of Revenue is dismissed

ITA 2519/PUN/2017[2013-14]Status: DisposedITAT Pune24 Mar 2021AY 2013-14

Bench: Shri R.S. Syal & Shri S.S. Viswanethra Ravi

For Appellant: Shri S.N. PuranikFor Respondent: Shri Deepak Garg

…a Tiles Vs. ACIT (66 TTJ 695) (Jurisdictional Pune Bench); DCIT Kolapur Vs. J. D. Thote Dairies (Jurisdictional Pune Bench in ITA No 115/PN/2000 decision dated 31/05/2011); Roop Niketan Vs. ACIT (90 TTJ 1097) (Mumbai Bench) and ITO Vs. Gurubachansingh Juneja (55 ITD 75). Respectfully following the above decisions and the facts & circumstances of the present case, I direct the AO to delete the addition of Rs.4,38,86,292/- made by him. This ground of appeal is accordingly allowed.” 9. Considering the above and following of rule of consistency, we are of the opinion that the order of the CIT(A) is fair and reasonabl…

Jypore Manufaturing Jewellers Pvt. Ltd., Jaipur vs. JCIT(OSD), Jaipur

In the result appeals filed by assessee are allowed and that of revenue are dismissed

ITA 304/JPR/2014[2009-10]Status: DisposedITAT Jaipur23 Jan 2020AY 2009-10

For Appellant: Shri S.L. Poddar, AdvocateFor Respondent: Shri B.K. Gupta, CIT -DR

Section 153ASection 153C

…he assessee and only the profit thereupon can be taxed. (b) Same profit rate as disclosed by the assessee shall have to be applied on unrecorded sales. (iii) CIT vs. S.M. Omer (1993) 201 ITR 608 (iv) Income Tax Officer vs. Gurubachhan Singh J. Juneja (1995) 55 ITD 75 (Ahd. TM) 2.6 Ld. AO however, did not controvert the books results of unaccounted business however by an ad hoc and summary approach mechanically adopted the GP rate of regular business as GP of unaccounted business. Thus the addition is based neither on any objective consideration nor on the analysis of material made available to AO which remai…

ITO, Chitradurga vs. M/S Sai Bhagawan Traders, Chitradurga

In the result, appeal of the Revenue stands dismissed

ITA 16/BANG/2014[2007-08]Status: DisposedITAT Bangalore20 Oct 2015AY 2007-08

Bench: Shri. Abraham P. George & Shri. Vijaypal Raoi.T.A No.16/Bang/2014 (Assessment Year : 2007-08) Income Tax Officer, Ward – 1, Bangalore .. Appellant V. M/S. Sai Bhagawan Traders, C/O, M/S. Challakere Solvents & Refinery Ltd, Hotteppanahalli Village, Challakere Taluk, Chitradurga District .. Respondent Pan : Aayfs0634G Assessee By : Shri. Srinivasan, Ca Revenue By : Dr. P. V. Pradeep Kumar, Addl.Cit Heard On : 12.10.2015 Pronounced On : 20.10.2015 O R D E R Per Abraham P. George:

For Appellant: Shri. Srinivasan, CAFor Respondent: Dr. P. V. Pradeep Kumar, Addl.CIT

Section 131Section 133ASection 69

…ITA.16/Bang/2014 Page - 1 IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCH 'A', BANGALORE BEFORE SHRI. ABRAHAM P. GEORGE, ACCOUNTANT MEMBER AND SHRI. VIJAYPAL RAO, JUDICIAL MEMBER I.T.A No.16/Bang/2014 (Assessment Year : 2007-08) Income tax Officer, Ward – 1, Bangalore .. Appellant v. M/s. Sai Bhagawan Traders, C/o, M/s. Challakere Solvents & Refinery Ltd, Hotteppanahalli Village, Challakere Taluk, Chitradurga District .. Respondent PAN : AAYFS0634G Assessee by : Shri. Srinivasan, CA Revenue by : Dr. P. V. Pradeep Kumar, Addl.CIT Heard on : 12.10.2015 Pronounced on : 20.10.2015 O R D E R PER ABRAHAM P. GEOR…