Jay Builder v. ACIT

33 Taxmann.com 62High Court2013#3310 most cited

What is Jay Builder v. ACIT authority for?

When estimating the income element in unaccounted receipts, tax authorities must adopt a reasonable profit rate, rather than excessively high rates, to determine the real income in the interest of justice.

36

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2019 to 2026.

Also referred to as

Jay Builder v. ACIT · Jay Builders · on-money · unaccounted receipts · estimation of profit · reasonable rate of profit · business income · real estate business · Section 145

Also reported as

215 Taxmann 50

Sections most often in play

Section 132 Section 143(3)Section 153A Section 37(1)Section 68 Section 69C Section 115BBE Section 145

Issues it is cited on

section 115be section 256 section 256(1)on money receipt section 23(5)section 80ib(10)project completion method on-money dumb documents section 18 loose papers section 199

Judgments citing Jay Builder v. ACIT

Arjanbhai Nanubhai Patel, Ahmedabad vs. Income Tax Officer - Ward -2 TDS, Ahmedabad

In the result, the appeal of the Revenue is dismissed

ITA 483/AHD/2024[2022-23]Status: DisposedITAT Ahmedabad07 Jan 2025AY 2022-23

Bench: Ms. Suchitra Kamble & Shri Narendra Prasad Sinha

…IT(SS)A No.45/Ahd/2023 & ITA No.433/Ahd/2023 & Ginger Properties Pvt. Ltd. vs. ACIT Page 1 of 14 IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “A” BENCH, AHMEDABAD BEFORE Ms. SUCHITRA KAMBLE, JUDICIAL MEMBER AND SHRI NARENDRA PRASAD SINHA, ACCOUNTANT MEMBER IT(SS)A No.45/Ahd/2023 & ITA No.433/Ahd/2023 Assessment Years: 2018-19, 2019-20 Ginger Properties Private Assistant Commissioner of Limited, Income Tax, Sur. No.207/20, F.P. No.271/2, Central Circle – 1(2), Sankalp House, Ahmedabad. Vs. B/h. Rajpath Club, Bodakdev, Ahmedabad – 380 054. [PAN – AADCG 0202 C] Assessment Year: 2019-20 Assistant Commissioner…

Shri Hemal Manharbhai Vaishnav, Veraval-362266 vs. The ITO Ward-4, Veraval

In the result, the appeal filed by the Assessee is hereby allowed

ITA 201/RJT/2022[2012-13]Status: DisposedITAT Rajkot13 Dec 2023AY 2012-13

Bench: Smt. Annapurna Gupta (Accountant Member), Shri T.R. Senthil Kumar (Judicial Member)

Section 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT (Conducted Through Virtual Court) Before: Smt. Annapurna Gupta, Accountant Member And Shri T.R. Senthil Kumar, Judicial Member Assessment Year 2012-13 Hemal Manharbhai The ITO, Vaishnav Ward-4, Veraval, 1/6, Rayon Housing Vs Veraval Society No. 5, Rudraksh, (Respondent) Post Office Road, Veraval-362266 PAN: ABCPV0659D (Appellant) Assessee Represented: Shri Mehul Ranpura, A.R. Revenue Represented: Shri Abhimanyu Singh, Sr.D.R. Date of hearing : 07-11-2023 Date of pronouncement : 13-12-2023 आदेश/ORDER PER : T.R. SENTHIL KUMAR, JUDICIAL MEMBER:- T…

Dy. Commissioner of Income Tax, CC, Vapi vs. Poonam Developers LLP, Dadra & Nagar Haveli (Ut)

In the result, these Cross-Objections Nos

ITA 320/SRT/2022[2019-20]Status: DisposedITAT Surat26 Jun 2023AY 2019-20

Bench: Shri Pawan Singh, Hon'Ble & Dr. A. L. Saini, Hon'Ble(Physical Court Hearing) Sl.

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, HON'BLE JUDICIAL MEMBER AND DR. A. L. SAINI, HON'BLE ACCOUNTANT MEMBER (Physical Court Hearing) Sl. ITA No. Asst. Name of Appellant Name of Respondent No. Year 1. 284/SRT/2022 2016-17 The DCIT, Central Circle, M/s. M. Poonam Developers, 9th Floor, Fortune Square II, Daman Vapi Road, Chala, Vapi – 396191. PAN: AAXFM9582G 2. 285/SRT/2022 2018-19 The DCIT, Central Circle, M/s. M. Poonam Developers, 9th Floor, Fortune Square II, Daman Vapi Road, Chala, Vapi – 396191. PAN: AAXFM9582G 3. 286/SRT/2022 2019-20 The DCIT, Central Circle, M/s.…

Dy. Commissioner of Income Tax, CC, Vapi vs. Poonam Developers LLP, Dadra & Nagar Haveli (Ut)

In the result, these Cross-Objections Nos

ITA 319/SRT/2022[2018-19]Status: DisposedITAT Surat26 Jun 2023AY 2018-19

Bench: Shri Pawan Singh, Hon'Ble & Dr. A. L. Saini, Hon'Ble(Physical Court Hearing) Sl.

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, HON'BLE JUDICIAL MEMBER AND DR. A. L. SAINI, HON'BLE ACCOUNTANT MEMBER (Physical Court Hearing) Sl. ITA No. Asst. Name of Appellant Name of Respondent No. Year 1. 284/SRT/2022 2016-17 The DCIT, Central Circle, M/s. M. Poonam Developers, 9th Floor, Fortune Square II, Daman Vapi Road, Chala, Vapi – 396191. PAN: AAXFM9582G 2. 285/SRT/2022 2018-19 The DCIT, Central Circle, M/s. M. Poonam Developers, 9th Floor, Fortune Square II, Daman Vapi Road, Chala, Vapi – 396191. PAN: AAXFM9582G 3. 286/SRT/2022 2019-20 The DCIT, Central Circle, M/s.…

Dy. Commissioner of Income Tax, CC, Vapi vs. Poonam Developers LLP, Dadra & Nagar Haveli (Ut)

In the result, these Cross-Objections Nos

ITA 318/SRT/2022[2017-18]Status: DisposedITAT Surat26 Jun 2023AY 2017-18

Bench: Shri Pawan Singh, Hon'Ble & Dr. A. L. Saini, Hon'Ble(Physical Court Hearing) Sl.

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, HON'BLE JUDICIAL MEMBER AND DR. A. L. SAINI, HON'BLE ACCOUNTANT MEMBER (Physical Court Hearing) Sl. ITA No. Asst. Name of Appellant Name of Respondent No. Year 1. 284/SRT/2022 2016-17 The DCIT, Central Circle, M/s. M. Poonam Developers, 9th Floor, Fortune Square II, Daman Vapi Road, Chala, Vapi – 396191. PAN: AAXFM9582G 2. 285/SRT/2022 2018-19 The DCIT, Central Circle, M/s. M. Poonam Developers, 9th Floor, Fortune Square II, Daman Vapi Road, Chala, Vapi – 396191. PAN: AAXFM9582G 3. 286/SRT/2022 2019-20 The DCIT, Central Circle, M/s.…

Dy. Commissioner of Income Tax, CC, Vapi vs. M/S. M Poonam Developers, Valsad

In the result, these Cross-Objections Nos

ITA 286/SRT/2022[2019-20]Status: DisposedITAT Surat26 Jun 2023AY 2019-20

Bench: Shri Pawan Singh, Hon'Ble & Dr. A. L. Saini, Hon'Ble(Physical Court Hearing) Sl.

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, HON'BLE JUDICIAL MEMBER AND DR. A. L. SAINI, HON'BLE ACCOUNTANT MEMBER (Physical Court Hearing) Sl. ITA No. Asst. Name of Appellant Name of Respondent No. Year 1. 284/SRT/2022 2016-17 The DCIT, Central Circle, M/s. M. Poonam Developers, 9th Floor, Fortune Square II, Daman Vapi Road, Chala, Vapi – 396191. PAN: AAXFM9582G 2. 285/SRT/2022 2018-19 The DCIT, Central Circle, M/s. M. Poonam Developers, 9th Floor, Fortune Square II, Daman Vapi Road, Chala, Vapi – 396191. PAN: AAXFM9582G 3. 286/SRT/2022 2019-20 The DCIT, Central Circle, M/s.…

Dy. Commissioner of Income Tax, CC, Vapi vs. M/S. M Poonam Developers, Valsad

In the result, these Cross-Objections Nos

ITA 285/SRT/2022[2018-19]Status: DisposedITAT Surat26 Jun 2023AY 2018-19

Bench: Shri Pawan Singh, Hon'Ble & Dr. A. L. Saini, Hon'Ble(Physical Court Hearing) Sl.

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, HON'BLE JUDICIAL MEMBER AND DR. A. L. SAINI, HON'BLE ACCOUNTANT MEMBER (Physical Court Hearing) Sl. ITA No. Asst. Name of Appellant Name of Respondent No. Year 1. 284/SRT/2022 2016-17 The DCIT, Central Circle, M/s. M. Poonam Developers, 9th Floor, Fortune Square II, Daman Vapi Road, Chala, Vapi – 396191. PAN: AAXFM9582G 2. 285/SRT/2022 2018-19 The DCIT, Central Circle, M/s. M. Poonam Developers, 9th Floor, Fortune Square II, Daman Vapi Road, Chala, Vapi – 396191. PAN: AAXFM9582G 3. 286/SRT/2022 2019-20 The DCIT, Central Circle, M/s.…

Dy. Commissioner of Income Tax, CC, Vapi vs. M/S. M Poonam Developers, Valsad

In the result, these Cross-Objections Nos

ITA 284/SRT/2022[2016-17]Status: DisposedITAT Surat26 Jun 2023AY 2016-17

Bench: Shri Pawan Singh, Hon'Ble & Dr. A. L. Saini, Hon'Ble(Physical Court Hearing) Sl.

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, HON'BLE JUDICIAL MEMBER AND DR. A. L. SAINI, HON'BLE ACCOUNTANT MEMBER (Physical Court Hearing) Sl. ITA No. Asst. Name of Appellant Name of Respondent No. Year 1. 284/SRT/2022 2016-17 The DCIT, Central Circle, M/s. M. Poonam Developers, 9th Floor, Fortune Square II, Daman Vapi Road, Chala, Vapi – 396191. PAN: AAXFM9582G 2. 285/SRT/2022 2018-19 The DCIT, Central Circle, M/s. M. Poonam Developers, 9th Floor, Fortune Square II, Daman Vapi Road, Chala, Vapi – 396191. PAN: AAXFM9582G 3. 286/SRT/2022 2019-20 The DCIT, Central Circle, M/s.…

Dy CIT -CC-4(3), Mumbai vs. M/S. Resonant Realtors Projects P. Ltd., Mumbai

In the result, the appeals of the revenue stands dismissed

ITA 820/MUM/2021[2015-16]Status: DisposedITAT Mumbai13 Feb 2023AY 2015-16

Bench: Shri Aby T. Varkey, Jm & Shri Amarjit Singh, Am आयकर अपील सं/ I.T.A. Nos.820 & 819/Mum/2021 (िनधा"रण वष" / Assessment Years: 2015-16 & 2016-17) बनाम/ Dcit-Cc-4(3) M/S. Resonant Realtors Air India Bldg Room Projects Pvt. Vs. No.1921, Nariman Point, Ltd.(Erstwhile M/S. Mumbai-400021. Omkar Realtors Projects Pvt. Ltd.) Omkar House Off Eastern Express Highway, Opp. Sion Chunnabhatti Signal, Sion (E), Mumbai- 400022. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aacco0277C (अपीलाथ" /Appellant) (""थ" / Respondent) .. Assessee By: Shri Dharmesh Shah/Akshay Jain/Mitali Gopani Revenue By: Shri Ajay Chandra (Dr) सुनवाई की तारीख / Date Of Hearing: 09/12/2022 घोषणा की तारीख /Date Of Pronouncement: 13 /02/2023 आदेश / O R D E R Per Aby T. Varkey, Jm: These Are Appeals Preferred By The Revenue Against The Order Of The Ld. Cit(A)-52, Mumbai Dated 16.02.2021 For Ay. 2015-16 & Ay. 2016-17 Respectively.

For Appellant: Shri Dharmesh Shah/AkshayFor Respondent: Shri Ajay Chandra (DR)

Section 115BSection 132

…brought to our notice the judgment of the various Hon’ble High Courts including the Hon’ble Madhya Pradesh High Court in the case of Man Mohan Sadani Vs. CIT (304 ITR 52) and the decision of the Hon’ble Gujarat High Court in the case of Jay Builder Vs. ACIT (33 Taxmann.com 62) to substantiate that in case wherein ‘on-money’ has been received by the assessee, and if it is shown by assessee has incurred cash expenses which were not recorded in the books of the assessee (as revealed in this case due to seizure of material which shows expenses in cash also not recorded in books) in such an event, only profit embedde…

Dy CIT -CC-4(3), Mumbai vs. M/S. Resonant Realtors Projects P. Ltd., Mumbai

In the result, the appeals of the revenue stands dismissed

ITA 819/MUM/2021[2016-17]Status: DisposedITAT Mumbai13 Feb 2023AY 2016-17

Bench: Shri Aby T. Varkey, Jm & Shri Amarjit Singh, Am आयकर अपील सं/ I.T.A. Nos.820 & 819/Mum/2021 (िनधा"रण वष" / Assessment Years: 2015-16 & 2016-17) बनाम/ Dcit-Cc-4(3) M/S. Resonant Realtors Air India Bldg Room Projects Pvt. Vs. No.1921, Nariman Point, Ltd.(Erstwhile M/S. Mumbai-400021. Omkar Realtors Projects Pvt. Ltd.) Omkar House Off Eastern Express Highway, Opp. Sion Chunnabhatti Signal, Sion (E), Mumbai- 400022. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aacco0277C (अपीलाथ" /Appellant) (""थ" / Respondent) .. Assessee By: Shri Dharmesh Shah/Akshay Jain/Mitali Gopani Revenue By: Shri Ajay Chandra (Dr) सुनवाई की तारीख / Date Of Hearing: 09/12/2022 घोषणा की तारीख /Date Of Pronouncement: 13 /02/2023 आदेश / O R D E R Per Aby T. Varkey, Jm: These Are Appeals Preferred By The Revenue Against The Order Of The Ld. Cit(A)-52, Mumbai Dated 16.02.2021 For Ay. 2015-16 & Ay. 2016-17 Respectively.

For Appellant: Shri Dharmesh Shah/AkshayFor Respondent: Shri Ajay Chandra (DR)

Section 115BSection 132

…brought to our notice the judgment of the various Hon’ble High Courts including the Hon’ble Madhya Pradesh High Court in the case of Man Mohan Sadani Vs. CIT (304 ITR 52) and the decision of the Hon’ble Gujarat High Court in the case of Jay Builder Vs. ACIT (33 Taxmann.com 62) to substantiate that in case wherein ‘on-money’ has been received by the assessee, and if it is shown by assessee has incurred cash expenses which were not recorded in the books of the assessee (as revealed in this case due to seizure of material which shows expenses in cash also not recorded in books) in such an event, only profit embedde…

Dy CIT CC 7 (2), Mumbai vs. M/S Man Global Ltd., Mumbai

In the result, all the appeals of the Revenue are dismissed and cross objections of the assessee in CO Nos

ITA 7440/MUM/2019[2011-12]Status: DisposedITAT Mumbai25 Nov 2021AY 2011-12

Bench: Sri Rajesh Kumar, Am & Sri Amarjit Singh, Jm आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं./ Ita No. 7440/Mum/2019 अपील (िनधा"रण वष" / Assessment Year 2011-12) आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं./ Ita No. 7533/Mum/2019 अपील (िनधा"रण वष" / Assessment Year 2012-13) आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं./ Ita No. 7534/Mum/2019 अपील (िनधा"रण वष" / Assessment Year 2013-14) आयकर अपील आयकर अपील संसंसंसं./ Ita No. 7535/Mum/2019 आयकर आयकर अपील अपील (िनधा"रण वष" / Assessment Year 2014-15) आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं./ Ita No. 7536/Mum/2019 अपील (िनधा"रण वष" / Assessment Year 2015-16)

…अिधकरण “B” "यायपीठ "यायपीठ "यायपीठ मुंबई "यायपीठ मुंबई म"। म"। म"। म"। आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण मुंबई मुंबई IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI "ी राजेश कुमार लेखा सद" एवं "ी अमरजीत िसंह, "ाियक सद" सम" । BEFORE SRI RAJESH KUMAR, AM AND SRI AMARJIT SINGH, JM आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं./ ITA No. 7440/Mum/2019 अपील (िनधा"रण वष" / Assessment Year 2011-12) आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं./ ITA No. 7533/Mum/2019 अपील (िनधा"रण वष" / Assessment Year 2012-13) आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं./ ITA No. 7534/Mum/2019 अपी…

M/S. Jay Kesar Bhavani Developers Pvt.Ltd., Surat vs. The Itoi, WD.1(3), Surat

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

ITA 1196/AHD/2013[2009-10]Status: DisposedITAT Surat13 Feb 2020AY 2009-10

Bench: Shri Sandeep Gosain & Shri O.P.Meena, Accoutant Member आ.अ.सं/.I.T.A No.1196/Ahd/2013 िनधा"रण वष"/Assessment Year:2009-10 M/S. Jay Kesar Bhavani V. Income Tax Officer, Developers Pvt. Ltd., Ward-1(3) Surat A-48,Kesar Kunj, Shri Bhulabhai Desai Marg, Laxmikant Ashram Road Katargam Surat 395004 Pan:Aabcj 6278 P अपीलाथ" Appellant ""यथ"/Respondent

Section 115JSection 133ASection 143Section 145(3)Section 80I

…Jay Kesar Bhavani Developers Pvt. Ltd. v. ITO-WD-1(3) Surat/I.T.A.No. 1196/Ahd/2013/A.Y. 09-10 Page 1 of 15 आयकर अपीलीय अिधकरण,सुरत "यायपीठ, सुरत IN THE INCOME TAX APPELLATE TRIBUNAL-SURAT-BENCH-SURAT BEFORE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER AND SHRI O.P.MEENA, ACCOUTANT MEMBER आ.अ.सं/.I.T.A No.1196/AHD/2013 िनधा"रण वष"/Assessment Year:2009-10 M/s. Jay Kesar Bhavani V. Income Tax Officer, Developers Pvt. Ltd., Ward-1(3) Surat A-48,Kesar Kunj, Shri Bhulabhai Desai Marg, Laxmikant Ashram Road Katargam Surat 395004 PAN:AABCJ 6278 P अपीलाथ" Appellant ""यथ"/Respondent िनधा"रती क" ओर से /Assessee by Shri Sapnesh S…

The ACIT, Circle-2, Bharuch vs. Mansi Realty Pvt. Ltd., Bharuch

In the result, the appeal of the revenue is dismissed

ITA 540/AHD/2016[2011-12]Status: DisposedITAT Surat13 Dec 2019AY 2011-12

Bench: Shri Sandeep Gosain & Shri O.P.Meenaआ.अ.सं./I.T.A No.540/Ahd/2016 िनधा"रणवष"/Assessment Year: 2011-12 Assistant Commissioner Vs. M/S. Mansi Realty Pvt. Ltd., Of Income Tax, Circle-2, Garden City, Nr. Gidc, Behind Bharuch – 392 001. Momaina Nagar, Kosamdi, Valia Road, Ankleshwar, Dist-Bharuch, Bharuch – 393 002. [Pan: Aagcm 6053 L] अपीलाथ" / Appellant ""यथ"/Respondent Shri Sapnesh Sheth, Ca िनधा"रतीक"ओरसे /Assessee By Shri Srinivas T. Bidari, Cit(D.R.) राज"वक"ओरसे /Revenue By 10.12.2019 सुनवाईकीतारीख/ Date Of Hearing: उ"ोषणाक"तारीख/Pronouncement On: 13.12.2019

Section 131Section 133ASection 143

…ACIT, Circle-2, Bharuch Vs. Mansi Realty Pvt. Ltd /ITA No.540/AHD/2016 /A.Y. 2011-12 Page 1 of 15 आयकरअपीलीयअिधकरण,सुरत"यायपीठ,सुरत IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH, SURAT BEFORE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER AND SHRI O.P.MEENA, ACCOUNTANT MEMBER आ.अ.सं./I.T.A No.540/AHD/2016 िनधा"रणवष"/Assessment Year: 2011-12 Assistant Commissioner Vs. M/s. Mansi Realty Pvt. Ltd., of Income Tax, Circle-2, Garden City, Nr. GIDC, Behind Bharuch – 392 001. Momaina Nagar, Kosamdi, Valia Road, Ankleshwar, Dist-Bharuch, Bharuch – 393 002. [PAN: AAGCM 6053 L] अपीलाथ" / Appellant ""यथ"/Respondent Shri Sapnesh She…

M/S. Krishna Developers, Jamnagar vs. The Dy. Commr. of Income Tax, Cen. Cir.2, Rajkot-Gujarat

In the result the appeal of the assessee is partly allowed

ITA 459/RJT/2015[2012-13]Status: DisposedITAT Rajkot25 Jun 2019AY 2012-13

Bench: Shri Rajpal Yadav & Shri Waseem Ahmedआयकर अपील सं./Ita Nos.458-459/Rjt/2015 िनधा"रण वष"/Asstt. Years: 2011-2012 & 2012-2013 M/S. Krishna Developers, D.C.I.T, 402, 4Th Floor, Oscar Apartment, Vs. Central Circle-2, Limda Lane, Rajkot. Jamnagar.

For Appellant: Shri M.J. Ranpura, A.RFor Respondent: Shri B.B. Rajendra Prasad, CIT. DR

…आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH, RAJKOT (CONDUCTED THROUGH E-COURT AT AHMEDABAD) BEFORE SHRI RAJPAL YADAV, JUDICIAL MEMBER And SHRI WASEEM AHMED, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.458-459/Rjt/2015 िनधा"रण वष"/Asstt. Years: 2011-2012 & 2012-2013 M/s. Krishna Developers, D.C.I.T, 402, 4th Floor, Oscar Apartment, Vs. Central Circle-2, Limda Lane, Rajkot. Jamnagar. PAN: AAJFK0115D (Applicant) (Respondent) Assessee by : Shri M.J. Ranpura, A.R Revenue by : Shri B.B. Rajendra Prasad, CIT. DR सुनवाई क" तारीख/Date of Hearing : 03/06/2019 घोषणा क" तारीख /Date…

M/S. Krishna Developers, Jamnagar vs. The Dy. Commr. of Income Tax, Cen. Cir.2, Rajkot-Gujarat

In the result the appeal of the assessee is partly allowed

ITA 458/RJT/2015[2011-12]Status: DisposedITAT Rajkot25 Jun 2019AY 2011-12

Bench: Shri Rajpal Yadav & Shri Waseem Ahmedआयकर अपील सं./Ita Nos.458-459/Rjt/2015 िनधा"रण वष"/Asstt. Years: 2011-2012 & 2012-2013 M/S. Krishna Developers, D.C.I.T, 402, 4Th Floor, Oscar Apartment, Vs. Central Circle-2, Limda Lane, Rajkot. Jamnagar.

For Appellant: Shri M.J. Ranpura, A.RFor Respondent: Shri B.B. Rajendra Prasad, CIT. DR

…आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH, RAJKOT (CONDUCTED THROUGH E-COURT AT AHMEDABAD) BEFORE SHRI RAJPAL YADAV, JUDICIAL MEMBER And SHRI WASEEM AHMED, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.458-459/Rjt/2015 िनधा"रण वष"/Asstt. Years: 2011-2012 & 2012-2013 M/s. Krishna Developers, D.C.I.T, 402, 4th Floor, Oscar Apartment, Vs. Central Circle-2, Limda Lane, Rajkot. Jamnagar. PAN: AAJFK0115D (Applicant) (Respondent) Assessee by : Shri M.J. Ranpura, A.R Revenue by : Shri B.B. Rajendra Prasad, CIT. DR सुनवाई क" तारीख/Date of Hearing : 03/06/2019 घोषणा क" तारीख /Date…

ACIT, Kota vs. Kaizen Enterprises Pvt. Ltd, Kota

In the result, the appeal of the Revenue and the cross-objection of the assessee is allowed for statistical purposes

ITA 1042/JPR/2016[2013-14]Status: DisposedITAT Jaipur18 Jan 2019AY 2013-14

For Appellant: Shri P.C. Parwal (C.A.)For Respondent: Shri Varinder Mehta (CIT)

Section 132Section 132(4)Section 143(3)Section 153A

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR Jh fot; iky jko] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 1042/JP/2016 fu/kZkj.k o"kZ@Assessment Year : 2013-2014 cuke The ACIT, M/s Kaizen Enterprises Pvt. Ltd., Vs. Central Circle, S-67-68, Opera Hospital Road, Kota. Indra Vihar, Kota. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AABCK 7751 L vihykFkhZ@Appellant izR;FkhZ@Respondent CO No. 02/JP/2017 (Arising out of ITA No. 1042/JP2016) fu/kZkj.k o"kZ@Assessmen…