J.M.J.Essential Oil Company v. ITO

100 Taxmann.com 181Reported decision2018#18568 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 358,351 Indian tax judgments — from 2021 to 2023.

Issues it is cited on

section 80icaddition u/s 68section 145section 133asection 131unexplained moneygenuineness of the transactionsection 115bbeunexplained cash creditincome from other sourcesundisclosed incomesection 69a

Judgments citing J.M.J.Essential Oil Company v. ITO

Bhandari Gold and Jewellers Private Limited, Mumbai vs. CIT (Appeal), NFAC - Delhi

In the result, appeal filed by the assessee is allowed for statistical purpose

ITA 1619/MUM/2022[2017-2018]Status: DisposedITAT Mumbai19 Jul 2023AY 2017-2018

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Sandeep Singh Karhail, Hon'Bledcit – 6(1)(2) V. M/S. Bandari Gold & Jewellers Pvt. Ltd., 407, Bussaudyog Bhavan Room No. 538B, 5Th Floor Tokersi, Jivraj Road, Sewree Aayakar Bhavan, M.K. Road Mumbai - 400015 Mumbai - 400020 Pan: Aadcb1291J (Appellant) (Respondent)

Section 143(3)Section 68

…of the Ld.CIT(A) that Books of Accounts were not rejected u/s. 145(3) of the I T Act, reliance is placed on the decision of Hon'ble Himachal Page No. | 8 ITA NO. 1564& 1619/MUM/2022 (A.Y: 2017-18) M/s. Bandari Gold and Jewellers Pvt. Ltd., Pradesh Hi h Court 100 Taxmann.com 181 in the case of I.M.J. Essential Oil Company vs. CIT Simla. The findings of Hon' ble Court are as under : "16. The said Section mandates fulfilment of the following essential ingredients: (a) A sum is found credited in the books of the assessee (b) for which the assessee offers no explanation about the nature and source thereof (c) the exp…

Cy. CIT 6(1) (2), Mumbai vs. M/S. Bhandari Gold & Jewellers Pvt. Ltd, Mumbai

In the result, appeal filed by the assessee is allowed for statistical purpose

ITA 1564/MUM/2022[2017-18]Status: DisposedITAT Mumbai19 Jul 2023AY 2017-18

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Sandeep Singh Karhail, Hon'Bledcit – 6(1)(2) V. M/S. Bandari Gold & Jewellers Pvt. Ltd., 407, Bussaudyog Bhavan Room No. 538B, 5Th Floor Tokersi, Jivraj Road, Sewree Aayakar Bhavan, M.K. Road Mumbai - 400015 Mumbai - 400020 Pan: Aadcb1291J (Appellant) (Respondent)

Section 143(3)Section 68

…of the Ld.CIT(A) that Books of Accounts were not rejected u/s. 145(3) of the I T Act, reliance is placed on the decision of Hon'ble Himachal Page No. | 8 ITA NO. 1564& 1619/MUM/2022 (A.Y: 2017-18) M/s. Bandari Gold and Jewellers Pvt. Ltd., Pradesh Hi h Court 100 Taxmann.com 181 in the case of I.M.J. Essential Oil Company vs. CIT Simla. The findings of Hon' ble Court are as under : "16. The said Section mandates fulfilment of the following essential ingredients: (a) A sum is found credited in the books of the assessee (b) for which the assessee offers no explanation about the nature and source thereof (c) the exp…

Dy CIT-CC-1(1), Mumbai vs. Shree Mangal Jewels P. Ltd., Mumbai

In the result, the appeal filed by the revenue is dismissed

ITA 1408/MUM/2021[2017-18]Status: DisposedITAT Mumbai11 Oct 2022AY 2017-18
Section 131Section 133ASection 68

…THE INCOME TAX APPELLATE TRIBUNAL “B” Bench, Mumbai Shri B.R. Baskaran (AM) & Smt. Kavitha Rajagopal (JM) I.T.A. No. 1408/Mum/2021 (A.Y. 2017-18) Vs. Shree Mangal Jewels DCIT, CC-1(1) 903, 9th Floor Private Limited Pratishtha Bhavan Shop No. 201, 2nd M.K. Road Floor, Chintamani Old CGO Bldg Annexe Arcade, Dhanji Street Mumbai-400 020. Mumbai-400 003. PAN : AAOCS8954B (Appellant) (Respondent) Assessee by Shri R.S. Khandelwal Department by Shri Chetan M. Kacha Date of Hearing 13.07.2022 Date of Pronouncement 11.10.2022 O R D E R Per B.R.Baskaran (AM) :- The Revenue has filed this appeal challenging the orde…

The Assistant Commissioner of Income Tax, Central Circle-1, Visakhapatnam vs. Hirapanna Jewellers, Visakhapatnam

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

ITA 253/VIZ/2020[2017-18]Status: DisposedITAT Visakhapatnam12 May 2021AY 2017-18

Bench: Shri N.K.Choudhry, Hon’Ble & Shri D.S. Sunder Singh, Hon’Bleआयकर अपील सं./I.T.A.No.253/Viz/2020 (निर्धारण वर्ा/Assessment Year:2017-18) Asst.Commissioner Of Vs. M/S Hirapanna Jewellers Income Tax, D.No.48-19-5, Opp:Apsrtc Central Circle-1 Commercial Complex, Visakhapatnam Dwaraka Nagar Visakhapatnam [Pan : Aaifh2606M] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) Cross Objection No.02/Viz/2021 (Arising Out Of I.T.A. No.253/Viz/2020) (निर्धारण वर्ा/Assessment Year:2017-18) M/S Hirapanna Jewellers Vs. Asst.Commissioner Of D.No.48-19-5, Opp:Apsrtc Income Tax, Commercial Complex, Dwaraka Nagar Central Circle-1 Visakhapatnam Visakhapatnam [Pan : Aaifh2606M]

For Appellant: Shri G.V.N. Hari, AdvocateFor Respondent: Shri D.K. Sonowal, CIT DR
Section 133ASection 68

…आयकरअपीलीयअधिकरण, धिशाखापटणमपीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM (through web-based video conferencing platform) श्री एन के चौिरी,न्याधयक सदस्यएिं श्री धड.एस .लेखा सदस्य के समक्ष BEFORE SHRI N.K.CHOUDHRY, HON’BLE JUDICIAL MEMBER & SHRI D.S. SUNDER SINGH, HON’BLE ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.No.253/Viz/2020 (निर्धारण वर्ा/Assessment Year:2017-18) Asst.Commissioner of Vs. M/s Hirapanna Jewellers Income Tax, D.No.48-19-5, Opp:APSRTC Central Circle-1 Commercial Complex, Visakhapatnam Dwaraka Nagar Visakhapatnam [PAN : AAIFH2606M] (अपीलार्थी/ Appellant) (प्र…

J.M.J.Essential Oil Company v. ITO (100 Taxmann.com 181) — Cited in 4 Judgments | BharatTax