Jayantilal Patel v. ACIT &Ors.

Assistant Commissioner of Income Tax, Central Circle-3, Jaipur vs. Shri Nitin Kedia, Jaipur

In the result, appeals of the revenue are dismissed whereas the appeals of the assessee are allowed in part in terms indicated hereinabove

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES “A”, JAIPUR Jh jes'k lh 'kekZ] ys[kk lnL; ,oa Jh fot; iky jko] U;kf;d lnL; ds le{k BEFORE: SHRI RAMESH C SHARMA, AM & SHRI VIJAY PAL RAO, JM vk;dj vihy la-@ITA Nos. 124 to 126/JP/2019 fu/kZkj.k o"kZ@Assessment Years :2015-16 to 2017-18 Shri Nirmal Kumar Kedia, cuke The Deputy Commissioner of Vs. Shop No. 8-9, Ganesh Income Tax, Nagar-VIA, Near Nadi Ka Central Circle-3, Room No. Phatak, Benad Road, NA-102, New Central Jhotwara, Jaipur. Revenue Building, Statute Circle, Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.:…

Nitin Kedia, Jaipur vs. Deputy Commissioner of Income Tax, Central Circle-3, Jaipur

In the result, appeals of the revenue are dismissed whereas appeals of the assessee are allowed in part

…s, the Tribunal rightly deleted the addition of Rs. 48 lakhs made by the AO on account of undisclosed income on the basis of seized material.” iii) JAYANTI LAL PATEL vs. ASSISTANT COMMISSIONER OF INCOME TAX & ORS. HIGH COURT OF RAJASTHAN : JAIPUR BENCH (1998) 233 ITR 588 (Raj) During search at the residence of Dr. Tomar, the Department official found a slip containing some figures. This piece of paper claimed to have been recovered at the time of search contains figures under two columns. In one column, the total of these figures comes to Rs. 17,25,000 from 31st May, 1989, to 8th Dec., 1989, and in the other colu…

M/S. Kedia Real Estate LLP, Jaipur vs. Deputy Commissioner of Income Tax, Central Circle-3, Jaipur

In the result, appeals of the revenue are dismissed whereas appeals of the assessee are allowed in part

…s, the Tribunal rightly deleted the addition of Rs. 48 lakhs made by the AO on account of undisclosed income on the basis of seized material.” iii) JAYANTI LAL PATEL vs. ASSISTANT COMMISSIONER OF INCOME TAX & ORS. HIGH COURT OF RAJASTHAN : JAIPUR BENCH (1998) 233 ITR 588 (Raj) During search at the residence of Dr. Tomar, the Department official found a slip containing some figures. This piece of paper claimed to have been recovered at the time of search contains figures under two columns. In one column, the total of these figures comes to Rs. 17,25,000 from 31st May, 1989, to 8th Dec., 1989, and in the other colu…

Shri Nirmak Kumar Kedia, Jaipur vs. Deputy Commissioner of Income Tax, Central Circle-3, Jaipur

In the result, appeals of the revenue are dismissed whereas the appeals of the assessee are allowed in part in terms indicated hereinabove

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES “A”, JAIPUR Jh jes'k lh 'kekZ] ys[kk lnL; ,oa Jh fot; iky jko] U;kf;d lnL; ds le{k BEFORE: SHRI RAMESH C SHARMA, AM & SHRI VIJAY PAL RAO, JM vk;dj vihy la-@ITA Nos. 124 to 126/JP/2019 fu/kZkj.k o"kZ@Assessment Years :2015-16 to 2017-18 Shri Nirmal Kumar Kedia, cuke The Deputy Commissioner of Vs. Shop No. 8-9, Ganesh Income Tax, Nagar-VIA, Near Nadi Ka Central Circle-3, Room No. Phatak, Benad Road, NA-102, New Central Jhotwara, Jaipur. Revenue Building, Statute Circle, Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.:…

Shri Nirmal Kumar Kedia, Jaipur vs. Deputy Commissioner of Income Tax, Central Circle-3, Jaipur

In the result, appeals of the revenue are dismissed whereas the appeals of the assessee are allowed in part in terms indicated hereinabove

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES “A”, JAIPUR Jh jes'k lh 'kekZ] ys[kk lnL; ,oa Jh fot; iky jko] U;kf;d lnL; ds le{k BEFORE: SHRI RAMESH C SHARMA, AM & SHRI VIJAY PAL RAO, JM vk;dj vihy la-@ITA Nos. 124 to 126/JP/2019 fu/kZkj.k o"kZ@Assessment Years :2015-16 to 2017-18 Shri Nirmal Kumar Kedia, cuke The Deputy Commissioner of Vs. Shop No. 8-9, Ganesh Income Tax, Nagar-VIA, Near Nadi Ka Central Circle-3, Room No. Phatak, Benad Road, NA-102, New Central Jhotwara, Jaipur. Revenue Building, Statute Circle, Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.:…

Shri Nirmal Kumar Kedia, Jaipur vs. Deputy Commissioner of Income Tax, Central Circle-3, Jaipur

In the result, appeals of the revenue are dismissed whereas the appeals of the assessee are allowed in part in terms indicated hereinabove

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES “A”, JAIPUR Jh jes'k lh 'kekZ] ys[kk lnL; ,oa Jh fot; iky jko] U;kf;d lnL; ds le{k BEFORE: SHRI RAMESH C SHARMA, AM & SHRI VIJAY PAL RAO, JM vk;dj vihy la-@ITA Nos. 124 to 126/JP/2019 fu/kZkj.k o"kZ@Assessment Years :2015-16 to 2017-18 Shri Nirmal Kumar Kedia, cuke The Deputy Commissioner of Vs. Shop No. 8-9, Ganesh Income Tax, Nagar-VIA, Near Nadi Ka Central Circle-3, Room No. Phatak, Benad Road, NA-102, New Central Jhotwara, Jaipur. Revenue Building, Statute Circle, Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.:…

ACIT, Jaipur vs. Rajendra Kumar Jain, Jaipur

…s of such rough and dumb papers. He has relied upon the decision of Delhi Bench of the Tribunal in the case of Mahaan Foods Ltd. vs. DCIT, 27 DTR 185 as well as the decision of the Hon’ble Jurisdictional High Court in the case of Jayanti Lal Patel vs. ACIT, 233 ITR 588 (Raj.). 17.1. On the other hand, the ld. D/R has submitted that the assessee is Director of the company and on money was paid for purchase of land. In the statement recorded under section 131, the assessee has admitted that Shri Madan Mohan Gupta was appointed as Director of M/s. Hemang Construction Pvt. Ltd. All the 12 plots were adjoining t…

ACIT, Jaipur vs. Rajendra Kumar Jain, Jaipur

…s of such rough and dumb papers. He has relied upon the decision of Delhi Bench of the Tribunal in the case of Mahaan Foods Ltd. vs. DCIT, 27 DTR 185 as well as the decision of the Hon’ble Jurisdictional High Court in the case of Jayanti Lal Patel vs. ACIT, 233 ITR 588 (Raj.). 17.1. On the other hand, the ld. D/R has submitted that the assessee is Director of the company and on money was paid for purchase of land. In the statement recorded under section 131, the assessee has admitted that Shri Madan Mohan Gupta was appointed as Director of M/s. Hemang Construction Pvt. Ltd. All the 12 plots were adjoining t…

ACIT, Jaipur vs. Rajendra Kumar Jain, Jaipur

…s of such rough and dumb papers. He has relied upon the decision of Delhi Bench of the Tribunal in the case of Mahaan Foods Ltd. vs. DCIT, 27 DTR 185 as well as the decision of the Hon’ble Jurisdictional High Court in the case of Jayanti Lal Patel vs. ACIT, 233 ITR 588 (Raj.). 17.1. On the other hand, the ld. D/R has submitted that the assessee is Director of the company and on money was paid for purchase of land. In the statement recorded under section 131, the assessee has admitted that Shri Madan Mohan Gupta was appointed as Director of M/s. Hemang Construction Pvt. Ltd. All the 12 plots were adjoining t…

Rajendra Kumar Jain, Jaipur vs. ACIT, Jaipur

…s of such rough and dumb papers. He has relied upon the decision of Delhi Bench of the Tribunal in the case of Mahaan Foods Ltd. vs. DCIT, 27 DTR 185 as well as the decision of the Hon’ble Jurisdictional High Court in the case of Jayanti Lal Patel vs. ACIT, 233 ITR 588 (Raj.). 17.1. On the other hand, the ld. D/R has submitted that the assessee is Director of the company and on money was paid for purchase of land. In the statement recorded under section 131, the assessee has admitted that Shri Madan Mohan Gupta was appointed as Director of M/s. Hemang Construction Pvt. Ltd. All the 12 plots were adjoining t…

Rajendra Kumar Jain, Jaipur vs. ACIT, Jaipur

…s of such rough and dumb papers. He has relied upon the decision of Delhi Bench of the Tribunal in the case of Mahaan Foods Ltd. vs. DCIT, 27 DTR 185 as well as the decision of the Hon’ble Jurisdictional High Court in the case of Jayanti Lal Patel vs. ACIT, 233 ITR 588 (Raj.). 17.1. On the other hand, the ld. D/R has submitted that the assessee is Director of the company and on money was paid for purchase of land. In the statement recorded under section 131, the assessee has admitted that Shri Madan Mohan Gupta was appointed as Director of M/s. Hemang Construction Pvt. Ltd. All the 12 plots were adjoining t…

Rajendra Kumar Jain, Jaipur vs. ACIT, Jaipur

…s of such rough and dumb papers. He has relied upon the decision of Delhi Bench of the Tribunal in the case of Mahaan Foods Ltd. vs. DCIT, 27 DTR 185 as well as the decision of the Hon’ble Jurisdictional High Court in the case of Jayanti Lal Patel vs. ACIT, 233 ITR 588 (Raj.). 17.1. On the other hand, the ld. D/R has submitted that the assessee is Director of the company and on money was paid for purchase of land. In the statement recorded under section 131, the assessee has admitted that Shri Madan Mohan Gupta was appointed as Director of M/s. Hemang Construction Pvt. Ltd. All the 12 plots were adjoining t…

Rajendra Kumar Jain, Jaipur vs. ACIT, Jaipur

…s of such rough and dumb papers. He has relied upon the decision of Delhi Bench of the Tribunal in the case of Mahaan Foods Ltd. vs. DCIT, 27 DTR 185 as well as the decision of the Hon’ble Jurisdictional High Court in the case of Jayanti Lal Patel vs. ACIT, 233 ITR 588 (Raj.). 17.1. On the other hand, the ld. D/R has submitted that the assessee is Director of the company and on money was paid for purchase of land. In the statement recorded under section 131, the assessee has admitted that Shri Madan Mohan Gupta was appointed as Director of M/s. Hemang Construction Pvt. Ltd. All the 12 plots were adjoining t…