ITO v. Rajender Kumar Kataria

106 TTJ 712Income Tax Appellate Tribunal#21910 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 350,364 Indian tax judgments — from 2018 to 2024.

Sections most often in play

Section 1961: Section 115BBE Section 1961: Section 143(3)Section 1961: Section 145(3)Section 1961: Section 44AB Section 1961: Section 68 Section 1961: Section 69C

Judgments citing ITO v. Rajender Kumar Kataria

ACIT CC-14, Delhi vs. Delhi Spot Bullion Trading Co. Pvt. Ltd., Delhi

In the result, the appeal of the Revenue is dismissed

ITA 1965/DEL/2021[2017-18]Status: DisposedITAT Delhi23 Apr 2024AY 2017-18

Bench: Dr. B. R. R. Kumarms. Astha Chandra

For Appellant: Sh. Anuj Jain, CAFor Respondent: Sh. Amit Katoch, Sr. DR

Section 143(3)

…d/2011), has held that it is an established fact that only cash credits can be considered u/s 68, but, not trade receipts. The Hon'ble Tribunal took into consideration the decision of the coordinate bench of ITAT in the case of ITO vs. Rajender Kumar Kataria (106 TTJ 712) (Jodhpur) that held the amount received by the assessee were cash credits but recovery from the dates which were available in the books of account. Since the assessee has furnished details debtors and also entries made in the books of account, the invocation of Section 68 was held to be not applicable to trade recovery made by the assessee durin…

DCIT, Circle-4(2), New Delhi vs. Bawa Jewellers Pvt. Ltd., New Delhi

In the result, appeal of the Revenue is dismissed

ITA 352/DEL/2021[2017-18]Status: DisposedITAT Delhi09 Jun 2023AY 2017-18

Bench: Shri Narendra Kumar Billaiya & Shri Challa Nagendra Prasadआ.अ.सं/.I.T.A No.352/Del/2021 िनधा"रणवष"/Assessment Year:2017-18 बनाम Dcit Bawa Jewellers Pvt. Ltd. Circle 4(2) Vs. A-24, Tagore Market, Kirti Nagar, New Delhi. West, New Delhi. Pan No. Aaacb4823D अपीलाथ" Appellant ""यथ"/Respondent

Section 68

…d/2011), has held that it is an established fact that only cash credits can be considered u/s 68, but, not trade receipts. The Hon’ble Tribunal took into consideration the decision of the coordinate bench of ITAT in the case of ITO vs. Rajender Kumar Kataria (106 TTJ 712) (Jodhpur) that held the amount received by the assessee were cash credits but recovery from the dates which were available in the books of account. Since the assessee has furnished details debtors and also entries made in the books of account, the invocation of Section 68 was held to be not applicable to trade recovery made by the assessee durin…

Assistant Commissioner of Income-Tax, Circle-2, (1), Bilaspur(Cg) vs. Shri Praveen Saluja, Bilaspur(Cg)

In the result, appeal filed by Revenue is dismissed

ITA 92/BIL/2011[2007-08]Status: DisposedITAT Raipur17 Jan 2018AY 2007-08

For Appellant: Shri R.B.Doshi, ARFor Respondent: Shri R.K.Singh, CITDR

Section 106Section 131Section 69ASection 69C

…, being based on surmises and conjectures, is unsustainable. In support, the assessee relied on the decisions in Narain Singh Bhati v. ACIT 40 TTJ 381; Rohitas Yadaw v. ITO 114 TTJ 973; ACIT v. H M Satyanarayana Setty 71 TTJ 186; ITO v. Rajendra Kumar Taparia 106 TTJ 712 and LMJ International Ltd v. DCIT 22 SOT 315. 24. The CIT(A) after considering the submissions of the assessee deleted the addition of Rs.1,91,133/- for the assessment year 2006-07 and Rs.2,12,566/- for the assessment year 2007-08 after observing as under :- “5.3 I have carefully considered the submissions made on behalf of the appellant with ref…