Jai Pulse Mills v. Income-tax Officer, Ward 3(4), Ahmedabad

39 SOT 312Income Tax Appellate Tribunal2010#7442 most cited

What is Jai Pulse Mills v. Income-tax Officer, Ward 3(4), Ahmedabad authority for?

No addition can be made to the trading account to enhance the rate of gross profit based on hypothetical calculations of consumption or if the books of accounts were not rejected and no faults were found by the Assessing Officer.

15

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2017 to 2022.

Also referred to as

Jai Pulse Mills · excess consumption · gross profit addition · hypothetical calculation · rejection of books · defects in accounts · trading account

Judgments citing Jai Pulse Mills v. Income-tax Officer, Ward 3(4), Ahmedabad

The ACIT, Circle-1, Jamnagar vs. M/S. Senor Metals Pvt. Ltd., Jamnagar

In the results the appeal of the revenue is dismissed

ITA 260/RJT/2015[2011-12]Status: DisposedITAT Rajkot01 Feb 2022AY 2011-12

Bench: Shri Waseem Ahmed & Ms Suchitra Raghunath Kambleआयकर अपील सं./Ita No. 260/Rjt/2015 िनधा"रण वष"/Asstt. Year:2011-12

For Appellant: Shri Dushyant Maharshi, A.RFor Respondent: Shri Ajay Pratap Singh, C.I.T.D.R
Section 36Section 40Section 43(5)

…eing used by those concerns and the contents and quality of raw material etc. No conclusions could be derived merely on the basis of bald comparison. After additions in the Plant & Machinery there was improvement in the yield.  Jai Pulse Mills vs. ITO [2010] 39 SOT 312 (Ahmedabad – Trib.) (Page no. 447- 451 of paper book) In view of the facts of the instant case that the Assessing Officer had not rejected the book results of the assessee in all the seven assessment years and there were no defects pointed out by the Assessing Officer, the estimation made by the Assessing Officer and, consequently, enhancement mad…

ACIT, Central Circle- 26, New Delhi vs. Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi

The appeal of the revenue is dismissed

ITA 1470/DEL/2018[2015-16]Status: DisposedITAT Delhi06 Sept 2018AY 2015-16

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…d Khetwat [2001] 114 TAXMAN 124 (CAL.)(MAG.); f. Assistant Commissioner of Income-tax, Central Circle 2(1), Pune v. Intermedia Cable Communication (P.) Ltd [2012] 19 taxmann.com 190 (Pune); g. Jai Pulse Mills v. Income-tax Officer, Ward 3(4), Ahmedabad [2010] 39 SOT 312 (Ahmedabad); h. P.M. Abdul Razak v. Income-tax Officer [1997] 63 ITD 398 (COCH.); i. Gayotri Oil Mills v. Assistant Commissioner of Income- taxBerhampur [2012] 23 taxmann.com 186 (Cuttack - Trib.); j. Assistant Commissioner of Income-tax, Circle-1 v. Ercon Composites [2014] 49 taxmann.com 489 (Jodhpur - Trib.). FACTUAL ANALYSIS Re: Stock transfer…

ACIT, Central Circle- 26, New Delhi vs. Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi

The appeal of the revenue is dismissed

ITA 1469/DEL/2018[2014-15]Status: DisposedITAT Delhi06 Sept 2018AY 2014-15

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…d Khetwat [2001] 114 TAXMAN 124 (CAL.)(MAG.); f. Assistant Commissioner of Income-tax, Central Circle 2(1), Pune v. Intermedia Cable Communication (P.) Ltd [2012] 19 taxmann.com 190 (Pune); g. Jai Pulse Mills v. Income-tax Officer, Ward 3(4), Ahmedabad [2010] 39 SOT 312 (Ahmedabad); h. P.M. Abdul Razak v. Income-tax Officer [1997] 63 ITD 398 (COCH.); i. Gayotri Oil Mills v. Assistant Commissioner of Income- taxBerhampur [2012] 23 taxmann.com 186 (Cuttack - Trib.); j. Assistant Commissioner of Income-tax, Circle-1 v. Ercon Composites [2014] 49 taxmann.com 489 (Jodhpur - Trib.). FACTUAL ANALYSIS Re: Stock transfer…

ACIT, Central Circle- 26, New Delhi vs. Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi

The appeal of the revenue is dismissed

ITA 1467/DEL/2018[2012-13]Status: DisposedITAT Delhi06 Sept 2018AY 2012-13

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…d Khetwat [2001] 114 TAXMAN 124 (CAL.)(MAG.); f. Assistant Commissioner of Income-tax, Central Circle 2(1), Pune v. Intermedia Cable Communication (P.) Ltd [2012] 19 taxmann.com 190 (Pune); g. Jai Pulse Mills v. Income-tax Officer, Ward 3(4), Ahmedabad [2010] 39 SOT 312 (Ahmedabad); h. P.M. Abdul Razak v. Income-tax Officer [1997] 63 ITD 398 (COCH.); i. Gayotri Oil Mills v. Assistant Commissioner of Income- taxBerhampur [2012] 23 taxmann.com 186 (Cuttack - Trib.); j. Assistant Commissioner of Income-tax, Circle-1 v. Ercon Composites [2014] 49 taxmann.com 489 (Jodhpur - Trib.). FACTUAL ANALYSIS Re: Stock transfer…

ACIT, Central Circle- 26, New Delhi vs. Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi

The appeal of the revenue is dismissed

ITA 1466/DEL/2018[2011-12]Status: DisposedITAT Delhi06 Sept 2018AY 2011-12

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…d Khetwat [2001] 114 TAXMAN 124 (CAL.)(MAG.); f. Assistant Commissioner of Income-tax, Central Circle 2(1), Pune v. Intermedia Cable Communication (P.) Ltd [2012] 19 taxmann.com 190 (Pune); g. Jai Pulse Mills v. Income-tax Officer, Ward 3(4), Ahmedabad [2010] 39 SOT 312 (Ahmedabad); h. P.M. Abdul Razak v. Income-tax Officer [1997] 63 ITD 398 (COCH.); i. Gayotri Oil Mills v. Assistant Commissioner of Income- taxBerhampur [2012] 23 taxmann.com 186 (Cuttack - Trib.); j. Assistant Commissioner of Income-tax, Circle-1 v. Ercon Composites [2014] 49 taxmann.com 489 (Jodhpur - Trib.). FACTUAL ANALYSIS Re: Stock transfer…

ACIT, Central Circle- 26, New Delhi vs. Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi

The appeal of the revenue is dismissed

ITA 1465/DEL/2018[2010-11]Status: DisposedITAT Delhi06 Sept 2018AY 2010-11

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…d Khetwat [2001] 114 TAXMAN 124 (CAL.)(MAG.); f. Assistant Commissioner of Income-tax, Central Circle 2(1), Pune v. Intermedia Cable Communication (P.) Ltd [2012] 19 taxmann.com 190 (Pune); g. Jai Pulse Mills v. Income-tax Officer, Ward 3(4), Ahmedabad [2010] 39 SOT 312 (Ahmedabad); h. P.M. Abdul Razak v. Income-tax Officer [1997] 63 ITD 398 (COCH.); i. Gayotri Oil Mills v. Assistant Commissioner of Income- taxBerhampur [2012] 23 taxmann.com 186 (Cuttack - Trib.); j. Assistant Commissioner of Income-tax, Circle-1 v. Ercon Composites [2014] 49 taxmann.com 489 (Jodhpur - Trib.). FACTUAL ANALYSIS Re: Stock transfer…

ACIT, Central Circle- 26, New Delhi vs. Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi

The appeal of the revenue is dismissed

ITA 1464/DEL/2018[2009-10]Status: DisposedITAT Delhi06 Sept 2018AY 2009-10

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…d Khetwat [2001] 114 TAXMAN 124 (CAL.)(MAG.); f. Assistant Commissioner of Income-tax, Central Circle 2(1), Pune v. Intermedia Cable Communication (P.) Ltd [2012] 19 taxmann.com 190 (Pune); g. Jai Pulse Mills v. Income-tax Officer, Ward 3(4), Ahmedabad [2010] 39 SOT 312 (Ahmedabad); h. P.M. Abdul Razak v. Income-tax Officer [1997] 63 ITD 398 (COCH.); i. Gayotri Oil Mills v. Assistant Commissioner of Income- taxBerhampur [2012] 23 taxmann.com 186 (Cuttack - Trib.); j. Assistant Commissioner of Income-tax, Circle-1 v. Ercon Composites [2014] 49 taxmann.com 489 (Jodhpur - Trib.). FACTUAL ANALYSIS Re: Stock transfer…

Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 26, New Delhi

The appeal of the revenue is dismissed

ITA 1190/DEL/2018[2011-12]Status: DisposedITAT Delhi06 Sept 2018AY 2011-12

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…d Khetwat [2001] 114 TAXMAN 124 (CAL.)(MAG.); f. Assistant Commissioner of Income-tax, Central Circle 2(1), Pune v. Intermedia Cable Communication (P.) Ltd [2012] 19 taxmann.com 190 (Pune); g. Jai Pulse Mills v. Income-tax Officer, Ward 3(4), Ahmedabad [2010] 39 SOT 312 (Ahmedabad); h. P.M. Abdul Razak v. Income-tax Officer [1997] 63 ITD 398 (COCH.); i. Gayotri Oil Mills v. Assistant Commissioner of Income- taxBerhampur [2012] 23 taxmann.com 186 (Cuttack - Trib.); j. Assistant Commissioner of Income-tax, Circle-1 v. Ercon Composites [2014] 49 taxmann.com 489 (Jodhpur - Trib.). FACTUAL ANALYSIS Re: Stock transfer…

Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 26, New Delhi

The appeal of the revenue is dismissed

ITA 1189/DEL/2018[2010-11]Status: DisposedITAT Delhi06 Sept 2018AY 2010-11

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…d Khetwat [2001] 114 TAXMAN 124 (CAL.)(MAG.); f. Assistant Commissioner of Income-tax, Central Circle 2(1), Pune v. Intermedia Cable Communication (P.) Ltd [2012] 19 taxmann.com 190 (Pune); g. Jai Pulse Mills v. Income-tax Officer, Ward 3(4), Ahmedabad [2010] 39 SOT 312 (Ahmedabad); h. P.M. Abdul Razak v. Income-tax Officer [1997] 63 ITD 398 (COCH.); i. Gayotri Oil Mills v. Assistant Commissioner of Income- taxBerhampur [2012] 23 taxmann.com 186 (Cuttack - Trib.); j. Assistant Commissioner of Income-tax, Circle-1 v. Ercon Composites [2014] 49 taxmann.com 489 (Jodhpur - Trib.). FACTUAL ANALYSIS Re: Stock transfer…

Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 26, New Delhi

The appeal of the revenue is dismissed

ITA 1186/DEL/2018[2013-14]Status: DisposedITAT Delhi06 Sept 2018AY 2013-14

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…d Khetwat [2001] 114 TAXMAN 124 (CAL.)(MAG.); f. Assistant Commissioner of Income-tax, Central Circle 2(1), Pune v. Intermedia Cable Communication (P.) Ltd [2012] 19 taxmann.com 190 (Pune); g. Jai Pulse Mills v. Income-tax Officer, Ward 3(4), Ahmedabad [2010] 39 SOT 312 (Ahmedabad); h. P.M. Abdul Razak v. Income-tax Officer [1997] 63 ITD 398 (COCH.); i. Gayotri Oil Mills v. Assistant Commissioner of Income- taxBerhampur [2012] 23 taxmann.com 186 (Cuttack - Trib.); j. Assistant Commissioner of Income-tax, Circle-1 v. Ercon Composites [2014] 49 taxmann.com 489 (Jodhpur - Trib.). FACTUAL ANALYSIS Re: Stock transfer…

Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 26, New Delhi

The appeal of the revenue is dismissed

ITA 1185/DEL/2018[2012-13]Status: DisposedITAT Delhi06 Sept 2018AY 2012-13

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…d Khetwat [2001] 114 TAXMAN 124 (CAL.)(MAG.); f. Assistant Commissioner of Income-tax, Central Circle 2(1), Pune v. Intermedia Cable Communication (P.) Ltd [2012] 19 taxmann.com 190 (Pune); g. Jai Pulse Mills v. Income-tax Officer, Ward 3(4), Ahmedabad [2010] 39 SOT 312 (Ahmedabad); h. P.M. Abdul Razak v. Income-tax Officer [1997] 63 ITD 398 (COCH.); i. Gayotri Oil Mills v. Assistant Commissioner of Income- taxBerhampur [2012] 23 taxmann.com 186 (Cuttack - Trib.); j. Assistant Commissioner of Income-tax, Circle-1 v. Ercon Composites [2014] 49 taxmann.com 489 (Jodhpur - Trib.). FACTUAL ANALYSIS Re: Stock transfer…

Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 26, New Delhi

The appeal of the revenue is dismissed

ITA 1182/DEL/2018[2009-10]Status: DisposedITAT Delhi06 Sept 2018AY 2009-10

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…d Khetwat [2001] 114 TAXMAN 124 (CAL.)(MAG.); f. Assistant Commissioner of Income-tax, Central Circle 2(1), Pune v. Intermedia Cable Communication (P.) Ltd [2012] 19 taxmann.com 190 (Pune); g. Jai Pulse Mills v. Income-tax Officer, Ward 3(4), Ahmedabad [2010] 39 SOT 312 (Ahmedabad); h. P.M. Abdul Razak v. Income-tax Officer [1997] 63 ITD 398 (COCH.); i. Gayotri Oil Mills v. Assistant Commissioner of Income- taxBerhampur [2012] 23 taxmann.com 186 (Cuttack - Trib.); j. Assistant Commissioner of Income-tax, Circle-1 v. Ercon Composites [2014] 49 taxmann.com 489 (Jodhpur - Trib.). FACTUAL ANALYSIS Re: Stock transfer…

Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 26, New Delhi

The appeal of the revenue is dismissed

ITA 1181/DEL/2018[2015-16]Status: DisposedITAT Delhi06 Sept 2018AY 2015-16

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…d Khetwat [2001] 114 TAXMAN 124 (CAL.)(MAG.); f. Assistant Commissioner of Income-tax, Central Circle 2(1), Pune v. Intermedia Cable Communication (P.) Ltd [2012] 19 taxmann.com 190 (Pune); g. Jai Pulse Mills v. Income-tax Officer, Ward 3(4), Ahmedabad [2010] 39 SOT 312 (Ahmedabad); h. P.M. Abdul Razak v. Income-tax Officer [1997] 63 ITD 398 (COCH.); i. Gayotri Oil Mills v. Assistant Commissioner of Income- taxBerhampur [2012] 23 taxmann.com 186 (Cuttack - Trib.); j. Assistant Commissioner of Income-tax, Circle-1 v. Ercon Composites [2014] 49 taxmann.com 489 (Jodhpur - Trib.). FACTUAL ANALYSIS Re: Stock transfer…

Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 26, New Delhi

The appeal of the revenue is dismissed

ITA 1180/DEL/2018[2014-15]Status: DisposedITAT Delhi06 Sept 2018AY 2014-15

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…d Khetwat [2001] 114 TAXMAN 124 (CAL.)(MAG.); f. Assistant Commissioner of Income-tax, Central Circle 2(1), Pune v. Intermedia Cable Communication (P.) Ltd [2012] 19 taxmann.com 190 (Pune); g. Jai Pulse Mills v. Income-tax Officer, Ward 3(4), Ahmedabad [2010] 39 SOT 312 (Ahmedabad); h. P.M. Abdul Razak v. Income-tax Officer [1997] 63 ITD 398 (COCH.); i. Gayotri Oil Mills v. Assistant Commissioner of Income- taxBerhampur [2012] 23 taxmann.com 186 (Cuttack - Trib.); j. Assistant Commissioner of Income-tax, Circle-1 v. Ercon Composites [2014] 49 taxmann.com 489 (Jodhpur - Trib.). FACTUAL ANALYSIS Re: Stock transfer…

ACIT, Cir-52, Kolkata vs. M/S Balaji Export Corporation, Kolkata

In the result, the Appeal filed by the Revenue, is dismissed

ITA 591/KOL/2014[2010-2011]Status: DisposedITAT Kolkata22 Mar 2017AY 2010-2011

Bench: Shri N. V. Vasudevan, Jm & Dr. A. L. Saini, Am]

For Appellant: Shri S. M. Surana, AdvocateFor Respondent: Shri S. Venkatramani, Addl. CIT, Sr. DR
Section 143(1)Section 143(2)Section 143(3)

…as been held in the following cases that no addition can be made in the trading account to enhance the rate of G.P and conclude that there was excessive consumption. Ref in this connection is invited to the judgement in the case of Jai Pulse Mills reported in 39 SOT 312, as also in the case of Milap Textiles reported in 86 TTJ 1125 holding that no addition can be made on hypothetical calculation of consumption. It has been also held in the following cases that no addition can be made unless the books of accounts were rejected and fault was found by the AO in such books of accounts. C.I.T. Vs. Sulabh Marble Pvt Lt…

Jai Pulse Mills v. Income-tax Officer, Ward 3(4), Ahmedabad (39 SOT 312) — Cited in 15 Judgments | BharatTax