JCIT v. Mathura Das Ashok Kumar

ITO, Ward-2(2)(4), Surat vs. Shri Umesh P Bansal, Surat

In the result, ground No.1 raised by the Revenue in ITA

Bench: Shri Pawan Singh, Hon'Ble & Dr. A. L. Saini, Hon'Ble Accountnat Member (Physical 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 ACCOUNTNAT MEMBER (Physical Hearing) Sl. ITA No. Asst. Name of Appellant Name of Respondent No. Year 1. 145/SRT/2020 2012-13 Umeshkumar P. Bansal, The ITO, Ward-2(2)(4), 102-103, Paritosh Surat Appartment, Near Green Park Appartment, City light, Surat – 395007. PAN: AAVPB6085F 2. 146/SRT/2020 2013-14 Umeshkumar P. Bansal, The ITO, Ward-2(2)(4), 102-103, Paritosh Surat Appartment, Near Green Park Appartment, City light, Surat – 395007. PAN: AAVPB6085F 3. 154/SRT/2020 2012-13 The IT…

ITO, Ward-2(2)(4), Surat vs. Shri Umesh P Bansal, Surat

In the result, ground No.1 raised by the Revenue in ITA

Bench: Shri Pawan Singh, Hon'Ble & Dr. A. L. Saini, Hon'Ble Accountnat Member (Physical 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 ACCOUNTNAT MEMBER (Physical Hearing) Sl. ITA No. Asst. Name of Appellant Name of Respondent No. Year 1. 145/SRT/2020 2012-13 Umeshkumar P. Bansal, The ITO, Ward-2(2)(4), 102-103, Paritosh Surat Appartment, Near Green Park Appartment, City light, Surat – 395007. PAN: AAVPB6085F 2. 146/SRT/2020 2013-14 Umeshkumar P. Bansal, The ITO, Ward-2(2)(4), 102-103, Paritosh Surat Appartment, Near Green Park Appartment, City light, Surat – 395007. PAN: AAVPB6085F 3. 154/SRT/2020 2012-13 The IT…

Umeshkumar P Bansal, Surat vs. ITO, Ward-2(2)(4), Surat

In the result, ground No.1 raised by the Revenue in ITA

Bench: Shri Pawan Singh, Hon'Ble & Dr. A. L. Saini, Hon'Ble Accountnat Member (Physical 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 ACCOUNTNAT MEMBER (Physical Hearing) Sl. ITA No. Asst. Name of Appellant Name of Respondent No. Year 1. 145/SRT/2020 2012-13 Umeshkumar P. Bansal, The ITO, Ward-2(2)(4), 102-103, Paritosh Surat Appartment, Near Green Park Appartment, City light, Surat – 395007. PAN: AAVPB6085F 2. 146/SRT/2020 2013-14 Umeshkumar P. Bansal, The ITO, Ward-2(2)(4), 102-103, Paritosh Surat Appartment, Near Green Park Appartment, City light, Surat – 395007. PAN: AAVPB6085F 3. 154/SRT/2020 2012-13 The IT…

Umeshkumar P Bansal, Surat vs. ITO, Ward-2(2)(4), Surat

In the result, ground No.1 raised by the Revenue in ITA

Bench: Shri Pawan Singh, Hon'Ble & Dr. A. L. Saini, Hon'Ble Accountnat Member (Physical 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 ACCOUNTNAT MEMBER (Physical Hearing) Sl. ITA No. Asst. Name of Appellant Name of Respondent No. Year 1. 145/SRT/2020 2012-13 Umeshkumar P. Bansal, The ITO, Ward-2(2)(4), 102-103, Paritosh Surat Appartment, Near Green Park Appartment, City light, Surat – 395007. PAN: AAVPB6085F 2. 146/SRT/2020 2013-14 Umeshkumar P. Bansal, The ITO, Ward-2(2)(4), 102-103, Paritosh Surat Appartment, Near Green Park Appartment, City light, Surat – 395007. PAN: AAVPB6085F 3. 154/SRT/2020 2012-13 The IT…

Diya Fabrics, Surat vs. Income Tax Officer, Ward 1(2)(1), Surat

In the result, while appeal of the assessee is allowed, appeal of the Revenue is dismissed

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita No.355/Srt/2022 "नधा"रण वष"/Assessment Year: (2014-15) (Physical Hearing) Diya Fabrics, Vs. The Ito, 1418, Kohinoor Market, Ring Road, Ward-1(2)(1), Surat. Surat – 395002. (Appellant) (Respondent) "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aajfd3658A

…e outstanding amount had been paid in the subsequent period. Hence the bench did not find any infirmity in the decision of the Learned CIT(A).” 19. The assessee relied upon the decision of ITAT, Allahabad in the case of JCIT Vs. Mathura Das Ashok Kumar (2006) 101 TTJ 810. The coordinate Diya Fabrics bench of this Tribunal, under similar circumstances held that additions cannot be made u/s 68 of the Act towards trade creditors. The relevant portion of the order is extracted as under: “All the purchases made by the assessee wherever the same have been made from the Karigars are supported by the 'Purjas' issued by i…

Shri Satyanarayan Agrawal Through L. H. Naval Agrawal, Janjgir Champa vs. ITO, Ward- 2(2), Bilaspur(Cg)

In the result, appeal filed by the assessee is allowed

…e produced by the assessee. 7. On appeal, the CIT(A) confirmed the order of the AO for the very same reasons. 8. Before us, the AR of the assessee relied on the decision of Allahabad Bench of the Tribunal in the case of JCIT Vs. Mathura Das Ashok Kumar (2006) 101 TTJ 810, where it was held that when purchases are accepted to be genuine, balance remaining outstanding at the end of the year against such purchases cannot be treated as bogus liability and addition made on that basis cannot be sustained. He also relied on the decision of Vishakapatnam Bench of the Tribunal in case of ITO Vs. Jayanaga Anitha, (2016) 46…