(Jamna Das Rameshwar Das v. CIT

21 ITR 109High Court1952#23597 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2022.

Judgments citing (Jamna Das Rameshwar Das v. CIT

Chintamani Projects Pvt.Ltd, Navi Mumbai vs. Deputy Commissioner of Income-Tax, Panvel Circle, Panvel

Appeal is dismissed in above terms

ITA 1074/PUN/2018[2012-13]Status: DisposedITAT Pune27 Jul 2022AY 2012-13

Bench: Shri S.S. Godara & Dr. Dipak P. Ripoteनिर्धारण वषा / Assessment Year : 2012-13 Chintamani Projects Pvt. Ltd., Vs. Dcit, Panvel Plot No.65, Chaintamni Corner, Circle, Panvel Service Road, Sector-20, Cbd Belapur, Navi Mumbai– 400614 Pan : Aaccc2302C Appellant Respondent

Section 143(3)

…7.5% applied by us is purely on the basis of peculiar facts involved in the present case, hence should not be considered as precedent. Accordingly, the grounds are partly allowed.” 8.2 Hon’ble Punjab High Court in the case of Jamnadas Rameshwar Das vs. CIT in 21 ITR 109 has held that “The Income Tax department is entitled to judge the accounts of an assessee each year on their merits. The facts that they accepted a particular form of account as sufficient in one year does not debar them from holding later that particular items and particular claims made by the assessee in later year have not been established. Th…

M/S Subash Chander Aggarwal, Jalandhar vs. Assistant Commissioner of Income Tax Range II, Jalandhar

In the result, the assessee’s appeals are dismissed

ITA 739/ASR/2017[2010-2011]Status: DisposedITAT Amritsar29 Oct 2018AY 2010-2011

Bench: Sh. Sanjay Arora & Sh. N. K. Choudhryi. T. A. Nos. 738 & 739/(Asr)/2017 Assessment Years: 2009-10 & 2010-11

For Appellant: Sh. J. S. Bhasin (Adv.)For Respondent: Sh. Gautam Deb (D.R.)
Section 133ASection 143(3)

…10 & 2010-11) Subhash Chander Aggarwal v. Asstt. CIT Ltd. [1979] 119 ITR 573 (Mad)). The Revenue is entitled to judge the accounts of the assessee each year on its merits. There is no question of estoppel in such a case (Jamna Das Rameshwar Das v. CIT [1952] 21 ITR 109 (Punj)). Keeping of a stock register is of great importance because that is a means of verifying the assessee’s accounts by having a ‘quantitative tally’. If, after taking into account all the material, including want of a stock register, it is found that from the method of accounting the correct profits of the business are not deducible, the oper…

M/S. Sbash Chander Aggarwal, Jalandhar vs. Assistant Commisioner of Income Tax Range -II, Jalandhar

In the result, the assessee’s appeals are dismissed

ITA 738/ASR/2017[2009-10]Status: DisposedITAT Amritsar29 Oct 2018AY 2009-10

Bench: Sh. Sanjay Arora & Sh. N. K. Choudhryi. T. A. Nos. 738 & 739/(Asr)/2017 Assessment Years: 2009-10 & 2010-11

For Appellant: Sh. J. S. Bhasin (Adv.)For Respondent: Sh. Gautam Deb (D.R.)
Section 133ASection 143(3)

…10 & 2010-11) Subhash Chander Aggarwal v. Asstt. CIT Ltd. [1979] 119 ITR 573 (Mad)). The Revenue is entitled to judge the accounts of the assessee each year on its merits. There is no question of estoppel in such a case (Jamna Das Rameshwar Das v. CIT [1952] 21 ITR 109 (Punj)). Keeping of a stock register is of great importance because that is a means of verifying the assessee’s accounts by having a ‘quantitative tally’. If, after taking into account all the material, including want of a stock register, it is found that from the method of accounting the correct profits of the business are not deducible, the oper…