ITO v. Sadananda Singha

151 ITD 714Income Tax Appellate Tribunal2014#16786 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2016 to 2021.

Judgments citing ITO v. Sadananda Singha

Income Tax Officer, Ward-2(2), Hyderabad vs. Genesis Crop Sciences (India) Private Limited, Hyderabad

In the result, appeal of the Revenue is dismissed

ITA 240/HYD/2019[2012-13]Status: DisposedITAT Hyderabad03 May 2021AY 2012-13

Bench: Smt. P. Madhavi Devi & Shri A. Mohan Alankamonya.Y. 2012-13 Income Tax Officer, Vs. Genesis Crop Sciences Ward-2(2), (India) Pvt Limited, Hyderabad. Hyderabad. Pan: Aaccg 7207 N (Appellant) (Respondent) Assessee By: Sri K.A. Sai Prasad Revenue By: Sri Sunil Kumar Pandey Date Of Hearing: 17/02/2021 Date Of Pronouncement: 03/05/2021 Order Per A. Mohan Alankamony, Am.:

For Appellant: Sri K.A. Sai PrasadFor Respondent: Sri Sunil Kumar Pandey
Section 143(3)Section 68

…t is submitted, the amount of Rs.4, 42, 65, 6851representing these purchase credits should not have been added by the learned Assessing Officer, as held by the Income tax Appellate Tribunal, Kolkata in the case of ITO Vs. Sadananda Singha (49 Taxmann.com 3231 151 ITD 714). Copy of this decision is enclosed. 8. It is submitted that the appellant's contention is that the purchase credits cannot be added especially when the quantum of purchases and sales are accepted and not disputed by the Assessing Officer. Several decisions have been cited by the appellant in the original written submissions. The learned Assessi…

ITO, Ward - 39(1), Midnapore, Paschim Medinipur vs. Sri Saubhik De, Paschim Medinipur

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

ITA 1195/KOL/2018[2014-15]Status: DisposedITAT Kolkata10 May 2019AY 2014-15

Bench: Sh. P.M.Jagtap & Sh.S.S.Viswanethra Ravisaubhik De, Vs Ito, Raghunathpur, Jhargram, Ward-39(1), Midnapore. Paschim Medinapore. Pan-Ajjpd9349M (Appellant) (Respondent) Vs Ito, Saubhik De, Ward-39(1), Vill.-Raghunathpur, Po-Jhargram, Midnapore. Distt.-Kshudiram Nagar, Paschim Medinipur. Pan-Ajjpd9349M (Appellant) (Respondent) Appellant By Sh. G.Banerjee, Fca Respondent By Sh. C.J.Singh, Jcit, Sr. Dr Date Of Hearing 14.03.2019 Date Of Pronouncement 10.05.2019 Order Per S.S. Viswanethra Raviboth These Appeals Filed By The Assessee & The Revenue Against The Order Dated 26.03.2018 Passed By Cit(A)-11, Kolkata For Ay 2014-15 Respectively.

Section 68

…YEAR-2014-15) given to the information supplied by the assessee, the AO proceeded to add the same to the total income of the assessee which is bad in law. Further, he placed reliance on the order dated 13.08.2014 in the case of ITO vs Sadananda Singha [2014] 151 ITD 714/49 taxmann.com 323 (Kol.- Trib.) wherein the Co-ordinate Bench of this Tribunal held when the trade creditors/sundry creditors existed in the balance sheet and there was no write off by the assessee in the accounts, the liability still exists in the books of accounts, the same cannot be added to the income of the assessee u/s 68 of the Income Tax…

Saubhik De, Paschim Medinapore vs. ITO, Ward - 39(1), Midnapore

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

ITA 1012/KOL/2018[2014-15]Status: DisposedITAT Kolkata10 May 2019AY 2014-15

Bench: Sh. P.M.Jagtap & Sh.S.S.Viswanethra Ravisaubhik De, Vs Ito, Raghunathpur, Jhargram, Ward-39(1), Midnapore. Paschim Medinapore. Pan-Ajjpd9349M (Appellant) (Respondent) Vs Ito, Saubhik De, Ward-39(1), Vill.-Raghunathpur, Po-Jhargram, Midnapore. Distt.-Kshudiram Nagar, Paschim Medinipur. Pan-Ajjpd9349M (Appellant) (Respondent) Appellant By Sh. G.Banerjee, Fca Respondent By Sh. C.J.Singh, Jcit, Sr. Dr Date Of Hearing 14.03.2019 Date Of Pronouncement 10.05.2019 Order Per S.S. Viswanethra Raviboth These Appeals Filed By The Assessee & The Revenue Against The Order Dated 26.03.2018 Passed By Cit(A)-11, Kolkata For Ay 2014-15 Respectively.

Section 68

…YEAR-2014-15) given to the information supplied by the assessee, the AO proceeded to add the same to the total income of the assessee which is bad in law. Further, he placed reliance on the order dated 13.08.2014 in the case of ITO vs Sadananda Singha [2014] 151 ITD 714/49 taxmann.com 323 (Kol.- Trib.) wherein the Co-ordinate Bench of this Tribunal held when the trade creditors/sundry creditors existed in the balance sheet and there was no write off by the assessee in the accounts, the liability still exists in the books of accounts, the same cannot be added to the income of the assessee u/s 68 of the Income Tax…

Bholanath R.Shukla, Mumbai vs. ACIT Circle-2, Thane

In the result, assessee’s appeals for A

ITA 4505/MUM/2018[2009-10]Status: DisposedITAT Mumbai02 May 2019AY 2009-10

Bench: Shri Shamim Yahya (Am) & Shri Ramlal Negi (Jm)

Section 133ASection 143(3)Section 147Section 148Section 68

…THE INCOME TAX APPELLATE TRIBUNAL “B” Bench, Mumbai Before Shri Shamim Yahya (AM) & Shri Ramlal Negi (JM) I.T.A. No. 4505/Mum/2018 (Assessment Year 2009-10) I.T.A. No. 4506/Mum/2018 (Assessment Year 2010-11) I.T.A. No. 4507/Mum/2018 (Assessment Year 2011-12) I.T.A. No. 4508/Mum/2018 (Assessment Year 2012-13) I.T.A. No. 4509/Mum/2018 (Assessment Year 2013-14) Shri Bholanath R. Shukla ACIT, Circle-2 Vs. B-101, Jupiter Apartments Ashar IT Partk Poonam Sagar Complex Road No. 16Z Mira Road Nehru Nagar Mumbai-401 107. Wagle Industrial Estate, Thane(W) Maharashtra-400604. (Appellant) (Respondent) I.T.A. No. 573…

Sri.Jagadish Babulal Velani, Bangalore vs. ITO, Bangalore

In the result grounds 2 and 3 raised by the assessee are treated as partly allowed

ITA 1473/BANG/2013[2007-08]Status: DisposedITAT Bangalore26 Aug 2016AY 2007-08
For Appellant: Shri. Suresh Muthukrishnan, CAFor Respondent: Shri. Bipin, C. N, JCIT
Section 154Section 68

…fference in trade creditors could be set off against the alleged cash credits. Reliance was placed on the judgment of Hon’ble Madras High Court in the case of CIT v. M. Guruswamy [149 ITR 127] and of Calcutta Tribunal in the case of ITO v. Sadananda Singha [151 ITD 714]. 07. Per contra Ld. DR submitted that the difference in the case of trade creditors could not be shown by the assessee as properly reconciled. In so far as the loan creditors were concerned, Ld. DR submitted that assessee had not satisfied the three conditions regarding the credit worthiness, genuineness and identity of the concerned parties…

ITO v. Sadananda Singha (151 ITD 714) — Cited in 5 Judgments | BharatTax