J.R. Solvent Industries Pvt. Ltd. v. ACIT

68 ITD 65Income Tax Appellate Tribunal1999#9121 most cited

What is J.R. Solvent Industries Pvt. Ltd. v. ACIT authority for?

When payments are made by account payee cheque, the identity of the payee is established, and the assessee is not expected to pursue the payee further to prove the genuineness of the transaction.

12

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2016 to 2024.

Also referred to as

J.R. Solvent Industries Pvt. Ltd. v. ACIT · 68 ITD 65 · identity of payee · account payee cheque · onus of proof · trade creditors · business transactions · section 40a(3) · section 194a

Sections most often in play

Section 133ASection 143(3)Section 131Section 132Section 132(4)Section 143(1)Section 147Section 148

Issues it is cited on

section 44afsection 262trade creditorsinadequate enquiryrevision u/s 263non application of mindsection 263(1)lack of enquirymalabar industrialsection 40a(3)section 194asection 44a

Judgments citing J.R. Solvent Industries Pvt. Ltd. v. ACIT

M/S. Mukka Proteins Limited (Formerly Know As Mukka Sea Food Industries Ltd., Mangalore vs. Deputy Commissioner of Income Tax, Central Circle-1, Mangaluru

In the result, appeals of the assessee in ITA Nos

ITA 431/BANG/2024[2013-14]Status: DisposedITAT Bangalore03 Jul 2024AY 2013-14

Bench: Shri Chandra Poojari & Shri Keshav Dubey

For Appellant: Sri Narendra Sharma, A.RFor Respondent: Ms. Neera Malhotra, D.R
Section 132Section 132(4)Section 153ASection 153DSection 234A

…ITA Nos.431 to 435/Bang/2024 M/s. Mukka Proteins Limited, Mangaluru IN THE INCOME TAX APPELLATE TRIBUNAL “C’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER ITA Nos.431 to 435/Bang/2024 Assessment Years: 2013-14 to 2017-18 M/s. Mukka Proteins Limited (Formerly known as Mukka Sea Food Industries Ltd.), # 18-2-16/4, DCIT Mukka Corporate House, First Cross Central Circle-1 Vs. N.G. Road, Attavar Mangaluru Mangaluru 575 001 Karnataka PAN NO : AAGCM8310E APPELLANT RESPONDENT Appellant by : Sri Narendra Sharma, A.R. Respondent by : Ms. Neera Malhotra, D.R.…

M/S Din Dayal Pursotam Lal, Sirsa vs. Pr.CIT, Rohtak

ITA 148/CHANDI/2021[2016-17]Status: DisposedITAT Chandigarh04 Mar 2024AY 2016-17

Bench: SHRI A.D.JAIN (Vice President), SHRI VIKRAM SINGH YADAV (Accountant Member)

For Appellant: Shri Gautam Jain, Advocate &For Respondent: Shri Rohit Sharma, CIT-DR
Section 147Section 263Section 40A(3)

…16, in ITA No. 5089/Mum/2014 v) ITO Vs M/s Vaman International P Ltd. order dated 16.11.2016 in ITA No. 794/Mum/2015 vi) CIT Vs M/s Ashish International, order dated 22.02.2011, passed in ITA No. 4299/2009 (Mum) vii) J.R. Solvent Industries (P) Ltd. V ACIT 68 ITD 65 CHD, and viii) Rupesh Chiman Lal V ITO, order dated 30.01.2017 in ITA Nos. 6179-6182/Mum/2016 13.5 Then, it is well settled that the assessee cannot be expected to be after the person with whom he has entered in the business transactions and the assessee's onus is to establish the identity of the party and once the payment has been made through ac…

M/S Din Dayal Pursotam Lal, Sirsa vs. Pr.CIT, Rohtak

ITA 147/CHANDI/2021[2015-16]Status: DisposedITAT Chandigarh04 Mar 2024AY 2015-16

Bench: SHRI A.D.JAIN (Vice President), SHRI VIKRAM SINGH YADAV (Accountant Member)

For Appellant: Shri Gautam Jain, Advocate &For Respondent: Shri Rohit Sharma, CIT-DR
Section 147Section 263Section 40A(3)

…16, in ITA No. 5089/Mum/2014 v) ITO Vs M/s Vaman International P Ltd. order dated 16.11.2016 in ITA No. 794/Mum/2015 vi) CIT Vs M/s Ashish International, order dated 22.02.2011, passed in ITA No. 4299/2009 (Mum) vii) J.R. Solvent Industries (P) Ltd. V ACIT 68 ITD 65 CHD, and viii) Rupesh Chiman Lal V ITO, order dated 30.01.2017 in ITA Nos. 6179-6182/Mum/2016 13.5 Then, it is well settled that the assessee cannot be expected to be after the person with whom he has entered in the business transactions and the assessee's onus is to establish the identity of the party and once the payment has been made through ac…

M/S Din Dayal Pursotam Lal, Sirsa vs. Pr.CIT, Rohtak

ITA 146/CHANDI/2021[2011-12]Status: DisposedITAT Chandigarh04 Mar 2024AY 2011-12

Bench: SHRI A.D.JAIN (Vice President), SHRI VIKRAM SINGH YADAV (Accountant Member)

For Appellant: Shri Gautam Jain, Advocate &For Respondent: Shri Rohit Sharma, CIT-DR
Section 147Section 263Section 40A(3)

…16, in ITA No. 5089/Mum/2014 v) ITO Vs M/s Vaman International P Ltd. order dated 16.11.2016 in ITA No. 794/Mum/2015 vi) CIT Vs M/s Ashish International, order dated 22.02.2011, passed in ITA No. 4299/2009 (Mum) vii) J.R. Solvent Industries (P) Ltd. V ACIT 68 ITD 65 CHD, and viii) Rupesh Chiman Lal V ITO, order dated 30.01.2017 in ITA Nos. 6179-6182/Mum/2016 13.5 Then, it is well settled that the assessee cannot be expected to be after the person with whom he has entered in the business transactions and the assessee's onus is to establish the identity of the party and once the payment has been made through ac…

M/S. Yashaswi Fish Meal and Oil Company, Udupi vs. Deputy Commissioner of Income-Tax, Central Circle-1, Mangalore

In the result, all the appeals of the assessee are partly allowed

ITA 66/BANG/2023[2017-18]Status: DisposedITAT Bangalore01 Sept 2023AY 2017-18

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shi V. Srinivasan, A.RFor Respondent: Shri D.K. Mishra, D.R
Section 131Section 132(4)Section 133ASection 143Section 143(1)Section 143(3)Section 147Section 148

…ITA Nos.62 to 66/Bang/2023 M/s. Yashaswi Fish Meal and Oil Company, Udupi IN THE INCOME TAX APPELLATE TRIBUNAL “A’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA Nos.62 to 66/Bang/2023 Assessment Years: 2012-13 to 2015-16 & 2017-18 respectively M/s. Yashaswi Fish Meal and Oil Company 1, Pithrody Village Deputy Udayvara Commissioner of Vs. Udupi 574 118 Income-tax Karnataka Central Circle-1 Mangalore PAN NO : AAAFY6841M APPELLANT RESPONDENT Appellant by : Shi V. Srinivasan, A.R. Respondent by : Shri D.K. Mishra, D.R. Date of Hearing : 17.07.2023 D…

M/S. Yashaswi Fish Meal and Oil Company, Udupi vs. Deputy Commissioner of Income-Tax, Central Circle-1, Mangalore

In the result, all the appeals of the assessee are partly allowed

ITA 65/BANG/2023[2015-16]Status: DisposedITAT Bangalore01 Sept 2023AY 2015-16

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shi V. Srinivasan, A.RFor Respondent: Shri D.K. Mishra, D.R
Section 131Section 132(4)Section 133ASection 143Section 143(1)Section 143(3)Section 147Section 148

…ITA Nos.62 to 66/Bang/2023 M/s. Yashaswi Fish Meal and Oil Company, Udupi IN THE INCOME TAX APPELLATE TRIBUNAL “A’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA Nos.62 to 66/Bang/2023 Assessment Years: 2012-13 to 2015-16 & 2017-18 respectively M/s. Yashaswi Fish Meal and Oil Company 1, Pithrody Village Deputy Udayvara Commissioner of Vs. Udupi 574 118 Income-tax Karnataka Central Circle-1 Mangalore PAN NO : AAAFY6841M APPELLANT RESPONDENT Appellant by : Shi V. Srinivasan, A.R. Respondent by : Shri D.K. Mishra, D.R. Date of Hearing : 17.07.2023 D…

M/S. Yashaswi Fish Meal and Oil Company, Udupi vs. Deputy Commissioner of Income-Tax, Central Circle-1, Mangalore

In the result, all the appeals of the assessee are partly allowed

ITA 64/BANG/2023[2014-15]Status: DisposedITAT Bangalore01 Sept 2023AY 2014-15

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shi V. Srinivasan, A.RFor Respondent: Shri D.K. Mishra, D.R
Section 131Section 132(4)Section 133ASection 143Section 143(1)Section 143(3)Section 147Section 148

…ITA Nos.62 to 66/Bang/2023 M/s. Yashaswi Fish Meal and Oil Company, Udupi IN THE INCOME TAX APPELLATE TRIBUNAL “A’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA Nos.62 to 66/Bang/2023 Assessment Years: 2012-13 to 2015-16 & 2017-18 respectively M/s. Yashaswi Fish Meal and Oil Company 1, Pithrody Village Deputy Udayvara Commissioner of Vs. Udupi 574 118 Income-tax Karnataka Central Circle-1 Mangalore PAN NO : AAAFY6841M APPELLANT RESPONDENT Appellant by : Shi V. Srinivasan, A.R. Respondent by : Shri D.K. Mishra, D.R. Date of Hearing : 17.07.2023 D…

M/S. Yashaswi Fish Meal and Oil Company, Udupi vs. Deputy Commissioner of Income-Tax, Central Circle-1, Mangalore

In the result, all the appeals of the assessee are partly allowed

ITA 63/BANG/2023[2013-14]Status: DisposedITAT Bangalore01 Sept 2023AY 2013-14

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shi V. Srinivasan, A.RFor Respondent: Shri D.K. Mishra, D.R
Section 131Section 132(4)Section 133ASection 143Section 143(1)Section 143(3)Section 147Section 148

…ITA Nos.62 to 66/Bang/2023 M/s. Yashaswi Fish Meal and Oil Company, Udupi IN THE INCOME TAX APPELLATE TRIBUNAL “A’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA Nos.62 to 66/Bang/2023 Assessment Years: 2012-13 to 2015-16 & 2017-18 respectively M/s. Yashaswi Fish Meal and Oil Company 1, Pithrody Village Deputy Udayvara Commissioner of Vs. Udupi 574 118 Income-tax Karnataka Central Circle-1 Mangalore PAN NO : AAAFY6841M APPELLANT RESPONDENT Appellant by : Shi V. Srinivasan, A.R. Respondent by : Shri D.K. Mishra, D.R. Date of Hearing : 17.07.2023 D…

M/S. Yashaswi Fish Meal and Oil Company, Udupi vs. Deputy Commissioner of Income-Tax, Central Circle-1, Mangalore

In the result, all the appeals of the assessee are partly allowed

ITA 62/BANG/2023[2012-13]Status: DisposedITAT Bangalore01 Sept 2023AY 2012-13

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shi V. Srinivasan, A.RFor Respondent: Shri D.K. Mishra, D.R
Section 131Section 132(4)Section 133ASection 143Section 143(1)Section 143(3)Section 147Section 148

…ITA Nos.62 to 66/Bang/2023 M/s. Yashaswi Fish Meal and Oil Company, Udupi IN THE INCOME TAX APPELLATE TRIBUNAL “A’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA Nos.62 to 66/Bang/2023 Assessment Years: 2012-13 to 2015-16 & 2017-18 respectively M/s. Yashaswi Fish Meal and Oil Company 1, Pithrody Village Deputy Udayvara Commissioner of Vs. Udupi 574 118 Income-tax Karnataka Central Circle-1 Mangalore PAN NO : AAAFY6841M APPELLANT RESPONDENT Appellant by : Shi V. Srinivasan, A.R. Respondent by : Shri D.K. Mishra, D.R. Date of Hearing : 17.07.2023 D…

M/S. Sports Infratech Pvt. Ltd., New Delhi vs. DCIT, New Delhi

In the result, the appeal of the assessee is partly allowed

ITA 2045/DEL/2015[2011-12]Status: DisposedITAT Delhi13 Jun 2018AY 2011-12

Bench: Sh. N. K. Saini, Am & Sh. K. N. Chary, Jm Ita No. 2045/Del/2015 : Asstt. Year : 2011-12 M/S Sports Infratech Pvt. Ltd., Vs Dy. Commissioner Of Income Tax, 204, Okhla Industrial Estate, Central Circle-5, Phase-Iii, New Delhi-110020 New Delhi (Appellant) (Respondent) Pan No. Aabcj7255J Assessee By : Sh. Sanjay Jain, Ca & Sh. Rakesh Joshi, Ca Revenue By : Sh. S. S. Rana, Cit Dr Date Of Hearing : 05.04.2018 Date Of Pronouncement : 13.06.2018 Order Per N. K. Saini, Am: This Is An Appeal By The Assessee Against The Order Dated 30.01.2015 Of Ld. Cit(A)-24, New Delhi.

For Appellant: Sh. Sanjay Jain, CA &For Respondent: Sh. S. S. Rana, CIT DR
Section 133(6)Section 133ASection 142(1)Section 143(1)Section 143(2)Section 37

…man 323 (Del)(Mag): (E) Asstt. CIT vs. Rehmat Khan Chandan Khan and Party (1995) 52 TTJ (Jp) 203 (F) J.H. Metals vs. ITO (2001) 71 TTJ (Asr) (TM) 683 : (2001) 77 ITD 71 (Asr) (TM) (G) J.R. Solvent Industries vs. Asstt. CIT (1999) 63 TTJ (Chd)(TM) 165 : (1999) 68 ITD 65 (CM) (TM) (H) Balaji Textiles (1994) 49 ITD 177 (Bom) (I) Dy. CIT vs. Brahmaputra Steels (P) Ltd. (2002) 76 TTJ (Gau) 447 4.1.7 The AR has submitted the following documents in support of the appellant's claim that the transaction of purchase of cement was genuine one. It has been submitted that these documents were also produced before the A.O. 1.…

ITO 24(1)(4), Mumbai vs. Deepak Khusaldas Mehta, Mumbai

In the result, the appeal filed by the Revenue in ITA N0

ITA 3019/MUM/2014[2010-11]Status: DisposedITAT Mumbai11 Aug 2016AY 2010-11

Bench: Shri Saktijit Dey & Shri Ramit Kocharआयकर अपील सं./I.T.A. No.3019/Mum/2014 ("नधा"रण वष" / Assessment Year : 2010-11) Income Tax Officer – Shri Deepak Khusaldas बनाम/ 24(1)(4), Mehta, V. R. No. 502, Prop. Mehta Steel C-13, Syndicate, Pratyaksha Kar Bhavan, 201, Ganga, R.S. Marg, Bandra-Kurla Complex, Malad (East) Bandra (East), Mumbai –400 097. Mumbai – 400 051`. "थायी लेखा सं./Pan : Aabpm7200P (अपीलाथ" /Appellant) .. (""यथ" / Respondent)

For Appellant: Shri K.P. KapadiaFor Respondent: Shri Vishwas Jadhav
Section 143(2)Section 143(3)

…it ratio 18.57% ITA 3019/Mum/2014 9 In support, the assessee relied upon the following decisions:- Sr Case Citation Authority No. 1 Commissioner of 258 ITR High Court of Income Tax v. Leaders 435 Punjab & Haryana Valves (P) Ltd. 2 J. R. Solvent Industries 68 ITD 65 ITAT, Chandigarh (P) Ltd. v. Asstt. Commissioner of Bench Income Tax Without prejudice to the above, the assessee submitted that only nine parties out of twenty alleged hawala dealers had filed affidavit/statement with the Sales Tax Department that they were engaged in providing accommodation bills and the quantum of such purchases from these nine…

Income Tax Officer Ward-36(3), Kolkata vs. M/S Saha Agency, Kolkata

In the result, the appeal of revenue is partly allowed and the Cross Objection of assessee is dismissed

ITA 2453/KOL/2013[2010-11]Status: DisposedITAT Kolkata20 May 2016AY 2010-11

Bench: Shri N. V. Vasudevan, Jm & Shri M. Balaganesh, Am]

For Respondent: Md. Ghayas Uddin Ansari, JCIT, Sr. DR
Section 143(3)Section 194CSection 40

…was also bogus. If the quantity purchased have been sold, purchase cannot be treated as bogus even though the parties may not be available. Reference in this connection was invited to the following judgments: J R Solvent Industries P Ltd vs ACIT reported in 68 ITD 65 (Chand ITAT) (TM ) ITO vs Sun Steel reported in 92 TTJ page 1126 (Ahd Tribunal) Liyakat Ali Mollah 81 TTJ page 769 5.6. In this connection it was also submitted that in so far as the factum of purchase of betel nuts is concerned the same cannot be denied since the assessee had sold the same purchased betel nuts and there could not have been any sa…

J.R. Solvent Industries Pvt. Ltd. v. ACIT (68 ITD 65) — Cited in 12 Judgments | BharatTax