Jyotibhaichand Bhaichand Saraf & Sons (P) Ltd. v. DCIT

139 ITD 10Income Tax Appellate Tribunal2012#3246 most cited

What is Jyotibhaichand Bhaichand Saraf & Sons (P) Ltd. v. DCIT authority for?

Admissions made under section 132(4) during search proceedings are not conclusive and can be retracted by the assessee if a mistaken belief of fact or law is shown.

36

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2026.

Also referred to as

Jyotibhaichand Bhaichand Saraf & Sons (P) Ltd. v. DCIT · 139 ITD 10 · section 132(4) · admission during search · retraction of statement · mistaken belief · onus of proof · search and seizure

Sections most often in play

Section 143(3)Section 153ASection 153CSection 69CSection 132Section 147Section 148Section 153D

Issues it is cited on

section 132(5)section 100section 153(c)(1)section 94abatement of assessmentanonymous donationsection 153(c)section 164third party informationonus of proofincome tax settlement commissionsection 31

Judgments citing Jyotibhaichand Bhaichand Saraf & Sons (P) Ltd. v. DCIT

Deputy Commissioner of Income-Tax vs. Shikshana Prasaraka Mandali, Pune

In the result, the appeal of Revenue in ITA No

ITA 573/PUN/2016[2007-08]Status: DisposedITAT Pune24 Jun 2021AY 2007-08

Bench: Shri Inturi Rama Rao & Shri S.S. Viswanethra Ravi

For Appellant: Shri Dharmesh Shah, ARFor Respondent: Shri Deepak Garg, CIT-DR
Section 132(4)Section 143(2)Section 153C

…013-IT (Inv. II), dated 18.12.2014, CIT Vs. K. Bhuvanendran and Ors [303 ITR 235 (Mad.)], Aishwarya K. Rai Vs. DCIT [104 ITD 166 (Mum) (TM), PushpaVihar Vs. ACIT [48 TT] 389 (Mum)], Jyotichand A.Ys. 2005-06 to 2011-12 Bhaichand Saraf & Sons (P) Ltd Vs. DCIT [139 ITD 10 (Pune)], CIT Vs. Uttamchand Jain [320 ITR 554 (Bom.)]. He argued that the statement of the persons recorded by the search officers cannot be relied against the assessee. 17. Having heard both as to why retraction of statements recorded u/s. 132(4) of the Act is not valid, the contention of ld. DR is that the statement recorded u/s. 132(4) of the…

Deputy Commissioner of Income-Tax vs. Shikshana Prasaraka Mandali, Pune

In the result, the appeal of Revenue in ITA No

ITA 572/PUN/2016[2006-07]Status: DisposedITAT Pune24 Jun 2021AY 2006-07

Bench: Shri Inturi Rama Rao & Shri S.S. Viswanethra Ravi

For Appellant: Shri Dharmesh Shah, ARFor Respondent: Shri Deepak Garg, CIT-DR
Section 132(4)Section 143(2)Section 153C

…013-IT (Inv. II), dated 18.12.2014, CIT Vs. K. Bhuvanendran and Ors [303 ITR 235 (Mad.)], Aishwarya K. Rai Vs. DCIT [104 ITD 166 (Mum) (TM), PushpaVihar Vs. ACIT [48 TT] 389 (Mum)], Jyotichand A.Ys. 2005-06 to 2011-12 Bhaichand Saraf & Sons (P) Ltd Vs. DCIT [139 ITD 10 (Pune)], CIT Vs. Uttamchand Jain [320 ITR 554 (Bom.)]. He argued that the statement of the persons recorded by the search officers cannot be relied against the assessee. 17. Having heard both as to why retraction of statements recorded u/s. 132(4) of the Act is not valid, the contention of ld. DR is that the statement recorded u/s. 132(4) of the…

Deputy Commissioner of Income-Tax vs. Shikshana Prasaraka Mandali, Pune

In the result, the appeal of Revenue in ITA No

ITA 571/PUN/2016[2005-06]Status: DisposedITAT Pune24 Jun 2021AY 2005-06

Bench: Shri Inturi Rama Rao & Shri S.S. Viswanethra Ravi

For Appellant: Shri Dharmesh Shah, ARFor Respondent: Shri Deepak Garg, CIT-DR
Section 132(4)Section 143(2)Section 153C

…013-IT (Inv. II), dated 18.12.2014, CIT Vs. K. Bhuvanendran and Ors [303 ITR 235 (Mad.)], Aishwarya K. Rai Vs. DCIT [104 ITD 166 (Mum) (TM), PushpaVihar Vs. ACIT [48 TT] 389 (Mum)], Jyotichand A.Ys. 2005-06 to 2011-12 Bhaichand Saraf & Sons (P) Ltd Vs. DCIT [139 ITD 10 (Pune)], CIT Vs. Uttamchand Jain [320 ITR 554 (Bom.)]. He argued that the statement of the persons recorded by the search officers cannot be relied against the assessee. 17. Having heard both as to why retraction of statements recorded u/s. 132(4) of the Act is not valid, the contention of ld. DR is that the statement recorded u/s. 132(4) of the…

Assistant Commissioner of Income-Tax vs. M/S. Ghatge Patil Industries Ltd., Kolhapur

In the result, all the 3 appeals of the assessee are allowed

ITA 1284/PUN/2016[2009-10]Status: DisposedITAT Pune19 Sept 2018AY 2009-10

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर अपील सं आयकर अपील सं. / Ita Nos.1281 To 1284/Pun/2016 आयकर अपील सं आयकर अपील सं िनधा"रण वष" िनधा"रण वष" / Assessment Years: 2006-07 To 2009-10 िनधा"रण वष" िनधा"रण वष"

For Appellant: Shri Nikhil PathakFor Respondent: Shri Sanjeev Ghei
Section 132Section 132(4)

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण “ए” "यायपीठ पुणे म" । आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण "यायपीठ पुणे म" । "यायपीठ पुणे म" । "यायपीठ पुणे म" । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE "ी डी डी डी. क"णाकरा राव डी लेखा सद"य, एवं "ी िवकास अव"थी एवं "ी िवकास अव"थी, "याियक सद"य के सम" "ी "ी "ी क"णाकरा राव क"णाकरा राव,लेखा सद"य क"णाकरा राव लेखा सद"य लेखा सद"य एवं "ी िवकास अव"थी एवं "ी िवकास अव"थी "याियक सद"य के सम" "याियक सद"य के सम" "याियक सद"य के सम" BEFORE SHRI D. KARUNAKARA RAO, AM AND SHRI VIKAS AWASTHY, JM आयकर अपील सं आयकर अपील सं. / ITA Nos.1281 to 1284/PUN/2016 आयकर अपील सं आयकर अपील सं िन…

Assistant Commissioner of Income-Tax vs. M/S. Ghatge Patil Industries Ltd., Kolhapur

In the result, all the 3 appeals of the assessee are allowed

ITA 1283/PUN/2016[2008-09]Status: DisposedITAT Pune19 Sept 2018AY 2008-09

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर अपील सं आयकर अपील सं. / Ita Nos.1281 To 1284/Pun/2016 आयकर अपील सं आयकर अपील सं िनधा"रण वष" िनधा"रण वष" / Assessment Years: 2006-07 To 2009-10 िनधा"रण वष" िनधा"रण वष"

For Appellant: Shri Nikhil PathakFor Respondent: Shri Sanjeev Ghei
Section 132Section 132(4)

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण “ए” "यायपीठ पुणे म" । आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण "यायपीठ पुणे म" । "यायपीठ पुणे म" । "यायपीठ पुणे म" । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE "ी डी डी डी. क"णाकरा राव डी लेखा सद"य, एवं "ी िवकास अव"थी एवं "ी िवकास अव"थी, "याियक सद"य के सम" "ी "ी "ी क"णाकरा राव क"णाकरा राव,लेखा सद"य क"णाकरा राव लेखा सद"य लेखा सद"य एवं "ी िवकास अव"थी एवं "ी िवकास अव"थी "याियक सद"य के सम" "याियक सद"य के सम" "याियक सद"य के सम" BEFORE SHRI D. KARUNAKARA RAO, AM AND SHRI VIKAS AWASTHY, JM आयकर अपील सं आयकर अपील सं. / ITA Nos.1281 to 1284/PUN/2016 आयकर अपील सं आयकर अपील सं िन…

Assistant Commissioner of Income-Tax vs. M/S. Ghatge Patil Industries Ltd., Kolhapur

In the result, all the 3 appeals of the assessee are allowed

ITA 1282/PUN/2016[2007-08]Status: DisposedITAT Pune19 Sept 2018AY 2007-08

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर अपील सं आयकर अपील सं. / Ita Nos.1281 To 1284/Pun/2016 आयकर अपील सं आयकर अपील सं िनधा"रण वष" िनधा"रण वष" / Assessment Years: 2006-07 To 2009-10 िनधा"रण वष" िनधा"रण वष"

For Appellant: Shri Nikhil PathakFor Respondent: Shri Sanjeev Ghei
Section 132Section 132(4)

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण “ए” "यायपीठ पुणे म" । आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण "यायपीठ पुणे म" । "यायपीठ पुणे म" । "यायपीठ पुणे म" । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE "ी डी डी डी. क"णाकरा राव डी लेखा सद"य, एवं "ी िवकास अव"थी एवं "ी िवकास अव"थी, "याियक सद"य के सम" "ी "ी "ी क"णाकरा राव क"णाकरा राव,लेखा सद"य क"णाकरा राव लेखा सद"य लेखा सद"य एवं "ी िवकास अव"थी एवं "ी िवकास अव"थी "याियक सद"य के सम" "याियक सद"य के सम" "याियक सद"य के सम" BEFORE SHRI D. KARUNAKARA RAO, AM AND SHRI VIKAS AWASTHY, JM आयकर अपील सं आयकर अपील सं. / ITA Nos.1281 to 1284/PUN/2016 आयकर अपील सं आयकर अपील सं िन…

Assistant Commissioner of Income-Tax vs. M/S. Ghatge Patil Industries Ltd., Kolhapur

In the result, all the 3 appeals of the assessee are allowed

ITA 1281/PUN/2016[2006-07]Status: DisposedITAT Pune19 Sept 2018AY 2006-07

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर अपील सं आयकर अपील सं. / Ita Nos.1281 To 1284/Pun/2016 आयकर अपील सं आयकर अपील सं िनधा"रण वष" िनधा"रण वष" / Assessment Years: 2006-07 To 2009-10 िनधा"रण वष" िनधा"रण वष"

For Appellant: Shri Nikhil PathakFor Respondent: Shri Sanjeev Ghei
Section 132Section 132(4)

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण “ए” "यायपीठ पुणे म" । आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण "यायपीठ पुणे म" । "यायपीठ पुणे म" । "यायपीठ पुणे म" । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE "ी डी डी डी. क"णाकरा राव डी लेखा सद"य, एवं "ी िवकास अव"थी एवं "ी िवकास अव"थी, "याियक सद"य के सम" "ी "ी "ी क"णाकरा राव क"णाकरा राव,लेखा सद"य क"णाकरा राव लेखा सद"य लेखा सद"य एवं "ी िवकास अव"थी एवं "ी िवकास अव"थी "याियक सद"य के सम" "याियक सद"य के सम" "याियक सद"य के सम" BEFORE SHRI D. KARUNAKARA RAO, AM AND SHRI VIKAS AWASTHY, JM आयकर अपील सं आयकर अपील सं. / ITA Nos.1281 to 1284/PUN/2016 आयकर अपील सं आयकर अपील सं िन…

Ghatge Patil Industries Ltd vs. Deputy Commissioner of Income-Tax

In the result, all the 3 appeals of the assessee are allowed

ITA 1072/PUN/2016[2008-09]Status: DisposedITAT Pune19 Sept 2018AY 2008-09

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर अपील सं आयकर अपील सं. / Ita Nos.1281 To 1284/Pun/2016 आयकर अपील सं आयकर अपील सं िनधा"रण वष" िनधा"रण वष" / Assessment Years: 2006-07 To 2009-10 िनधा"रण वष" िनधा"रण वष"

For Appellant: Shri Nikhil PathakFor Respondent: Shri Sanjeev Ghei
Section 132Section 132(4)

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण “ए” "यायपीठ पुणे म" । आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण "यायपीठ पुणे म" । "यायपीठ पुणे म" । "यायपीठ पुणे म" । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE "ी डी डी डी. क"णाकरा राव डी लेखा सद"य, एवं "ी िवकास अव"थी एवं "ी िवकास अव"थी, "याियक सद"य के सम" "ी "ी "ी क"णाकरा राव क"णाकरा राव,लेखा सद"य क"णाकरा राव लेखा सद"य लेखा सद"य एवं "ी िवकास अव"थी एवं "ी िवकास अव"थी "याियक सद"य के सम" "याियक सद"य के सम" "याियक सद"य के सम" BEFORE SHRI D. KARUNAKARA RAO, AM AND SHRI VIKAS AWASTHY, JM आयकर अपील सं आयकर अपील सं. / ITA Nos.1281 to 1284/PUN/2016 आयकर अपील सं आयकर अपील सं िन…

Ghatge Patil Industries Ltd vs. Deputy Commissioner of Income-Tax

In the result, all the 3 appeals of the assessee are allowed

ITA 1071/PUN/2016[2007-08]Status: DisposedITAT Pune19 Sept 2018AY 2007-08

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर अपील सं आयकर अपील सं. / Ita Nos.1281 To 1284/Pun/2016 आयकर अपील सं आयकर अपील सं िनधा"रण वष" िनधा"रण वष" / Assessment Years: 2006-07 To 2009-10 िनधा"रण वष" िनधा"रण वष"

For Appellant: Shri Nikhil PathakFor Respondent: Shri Sanjeev Ghei
Section 132Section 132(4)

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण “ए” "यायपीठ पुणे म" । आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण "यायपीठ पुणे म" । "यायपीठ पुणे म" । "यायपीठ पुणे म" । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE "ी डी डी डी. क"णाकरा राव डी लेखा सद"य, एवं "ी िवकास अव"थी एवं "ी िवकास अव"थी, "याियक सद"य के सम" "ी "ी "ी क"णाकरा राव क"णाकरा राव,लेखा सद"य क"णाकरा राव लेखा सद"य लेखा सद"य एवं "ी िवकास अव"थी एवं "ी िवकास अव"थी "याियक सद"य के सम" "याियक सद"य के सम" "याियक सद"य के सम" BEFORE SHRI D. KARUNAKARA RAO, AM AND SHRI VIKAS AWASTHY, JM आयकर अपील सं आयकर अपील सं. / ITA Nos.1281 to 1284/PUN/2016 आयकर अपील सं आयकर अपील सं िन…

Ghatge Patil Industries Ltd vs. Deputy Commissioner of Income-Tax

In the result, all the 3 appeals of the assessee are allowed

ITA 1070/PUN/2016[2006-07]Status: DisposedITAT Pune19 Sept 2018AY 2006-07

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर अपील सं आयकर अपील सं. / Ita Nos.1281 To 1284/Pun/2016 आयकर अपील सं आयकर अपील सं िनधा"रण वष" िनधा"रण वष" / Assessment Years: 2006-07 To 2009-10 िनधा"रण वष" िनधा"रण वष"

For Appellant: Shri Nikhil PathakFor Respondent: Shri Sanjeev Ghei
Section 132Section 132(4)

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण “ए” "यायपीठ पुणे म" । आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण "यायपीठ पुणे म" । "यायपीठ पुणे म" । "यायपीठ पुणे म" । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE "ी डी डी डी. क"णाकरा राव डी लेखा सद"य, एवं "ी िवकास अव"थी एवं "ी िवकास अव"थी, "याियक सद"य के सम" "ी "ी "ी क"णाकरा राव क"णाकरा राव,लेखा सद"य क"णाकरा राव लेखा सद"य लेखा सद"य एवं "ी िवकास अव"थी एवं "ी िवकास अव"थी "याियक सद"य के सम" "याियक सद"य के सम" "याियक सद"य के सम" BEFORE SHRI D. KARUNAKARA RAO, AM AND SHRI VIKAS AWASTHY, JM आयकर अपील सं आयकर अपील सं. / ITA Nos.1281 to 1284/PUN/2016 आयकर अपील सं आयकर अपील सं िन…

Sri Sri Gruhanirman India Private Limited, Hyderabad vs. Asst. Commissioner of Income Tax, Central Circle-2(3), Hyderabad

In the result, all the appeals of Revenue are dismissed

ITA 2241/HYD/2017[2014-15]Status: DisposedITAT Hyderabad27 Jul 2018AY 2014-15

Bench: Shri B. Ramakotaiah & Shri V. Durga Rao

For Appellant: Shri K.A. Sai Prasad, ARFor Respondent: Smt. Pallavi Agarwal, DR
Section 153ASection 40

…Gurubachhan Singh J. Juneja [215 CTR 509] (Gujarat HC) and CIT Vs. Sharda Real Estate (P) Ltd., [99 :- 13 -: Sri Sri Gruhanirman India Pvt. Ltd., (Cross Appeals) DTR 100] (MP-HC) and in the case of Jyotibhaichand Bhaichand Saraf & Sons (P) Ltd., Vs. DCIT [139 ITD 10] the Co-ordinate Bench at Pune has confirmed the addition could only be made only to an extent of gross profit earned on an unaccounted/suppressed sales and not on the entire sales itself. Similar view was also taken in the case of ACIT Vs. M/s. Archana Trading Co., in ITA Nos. 351 & 352/Coch/2011, dt. 28-02-2013 and also ACIT Vs. Pahal Food [IT (…

Sri Sri Gruhanirman India Private Limited, Hyderabad vs. Asst. Commissioner of Income Tax, Central Circle-2(3), Hyderabad

In the result, all the appeals of Revenue are dismissed

ITA 2240/HYD/2017[2013-14]Status: DisposedITAT Hyderabad27 Jul 2018AY 2013-14

Bench: Shri B. Ramakotaiah & Shri V. Durga Rao

For Appellant: Shri K.A. Sai Prasad, ARFor Respondent: Smt. Pallavi Agarwal, DR
Section 153ASection 40

…Gurubachhan Singh J. Juneja [215 CTR 509] (Gujarat HC) and CIT Vs. Sharda Real Estate (P) Ltd., [99 :- 13 -: Sri Sri Gruhanirman India Pvt. Ltd., (Cross Appeals) DTR 100] (MP-HC) and in the case of Jyotibhaichand Bhaichand Saraf & Sons (P) Ltd., Vs. DCIT [139 ITD 10] the Co-ordinate Bench at Pune has confirmed the addition could only be made only to an extent of gross profit earned on an unaccounted/suppressed sales and not on the entire sales itself. Similar view was also taken in the case of ACIT Vs. M/s. Archana Trading Co., in ITA Nos. 351 & 352/Coch/2011, dt. 28-02-2013 and also ACIT Vs. Pahal Food [IT (…

Sri Sri Gruhanirman India Private Limited, Hyderabad vs. Asst. Commissioner of Income Tax, Central Circle-2(3), Hyderabad

In the result, all the appeals of Revenue are dismissed

ITA 2239/HYD/2017[2012-13]Status: DisposedITAT Hyderabad27 Jul 2018AY 2012-13

Bench: Shri B. Ramakotaiah & Shri V. Durga Rao

For Appellant: Shri K.A. Sai Prasad, ARFor Respondent: Smt. Pallavi Agarwal, DR
Section 153ASection 40

…Gurubachhan Singh J. Juneja [215 CTR 509] (Gujarat HC) and CIT Vs. Sharda Real Estate (P) Ltd., [99 :- 13 -: Sri Sri Gruhanirman India Pvt. Ltd., (Cross Appeals) DTR 100] (MP-HC) and in the case of Jyotibhaichand Bhaichand Saraf & Sons (P) Ltd., Vs. DCIT [139 ITD 10] the Co-ordinate Bench at Pune has confirmed the addition could only be made only to an extent of gross profit earned on an unaccounted/suppressed sales and not on the entire sales itself. Similar view was also taken in the case of ACIT Vs. M/s. Archana Trading Co., in ITA Nos. 351 & 352/Coch/2011, dt. 28-02-2013 and also ACIT Vs. Pahal Food [IT (…

Sri Sri Gruhanirman India Private Limited, Hyderabad vs. Asst. Commissioner of Income Tax, Central Circle-2(3), Hyderabad

In the result, all the appeals of Revenue are dismissed

ITA 2238/HYD/2017[2011-12]Status: DisposedITAT Hyderabad27 Jul 2018AY 2011-12

Bench: Shri B. Ramakotaiah & Shri V. Durga Rao

For Appellant: Shri K.A. Sai Prasad, ARFor Respondent: Smt. Pallavi Agarwal, DR
Section 153ASection 40

…Gurubachhan Singh J. Juneja [215 CTR 509] (Gujarat HC) and CIT Vs. Sharda Real Estate (P) Ltd., [99 :- 13 -: Sri Sri Gruhanirman India Pvt. Ltd., (Cross Appeals) DTR 100] (MP-HC) and in the case of Jyotibhaichand Bhaichand Saraf & Sons (P) Ltd., Vs. DCIT [139 ITD 10] the Co-ordinate Bench at Pune has confirmed the addition could only be made only to an extent of gross profit earned on an unaccounted/suppressed sales and not on the entire sales itself. Similar view was also taken in the case of ACIT Vs. M/s. Archana Trading Co., in ITA Nos. 351 & 352/Coch/2011, dt. 28-02-2013 and also ACIT Vs. Pahal Food [IT (…

Sri Sri Gruhanirman India Private Limited, Hyderabad vs. Asst. Commissioner of Income Tax, Central Circle-2(3), Hyderabad

In the result, all the appeals of Revenue are dismissed

ITA 2237/HYD/2017[2010-11]Status: DisposedITAT Hyderabad27 Jul 2018AY 2010-11

Bench: Shri B. Ramakotaiah & Shri V. Durga Rao

For Appellant: Shri K.A. Sai Prasad, ARFor Respondent: Smt. Pallavi Agarwal, DR
Section 153ASection 40

…Gurubachhan Singh J. Juneja [215 CTR 509] (Gujarat HC) and CIT Vs. Sharda Real Estate (P) Ltd., [99 :- 13 -: Sri Sri Gruhanirman India Pvt. Ltd., (Cross Appeals) DTR 100] (MP-HC) and in the case of Jyotibhaichand Bhaichand Saraf & Sons (P) Ltd., Vs. DCIT [139 ITD 10] the Co-ordinate Bench at Pune has confirmed the addition could only be made only to an extent of gross profit earned on an unaccounted/suppressed sales and not on the entire sales itself. Similar view was also taken in the case of ACIT Vs. M/s. Archana Trading Co., in ITA Nos. 351 & 352/Coch/2011, dt. 28-02-2013 and also ACIT Vs. Pahal Food [IT (…

Narendar Reddy Maddi, R.R.Dist, Hyderabad vs. ITO, Ward-9(1), Hyd, Hyderabad

In the result, the appeal of assessee is partly allowed for statistical purposes

ITA 871/HYD/2016[2011-12]Status: DisposedITAT Hyderabad27 Apr 2018AY 2011-12

Bench: Smt. P. Madhavi Devi & Shri B. Ramakotaiah

For Appellant: Shri K.A. Sai Prasad, ARFor Respondent: Smt. N. Swapna, DR
Section 144Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B”, HYDERABAD BEFORE SMT. P. MADHAVI DEVI, JUDICIAL MEMBER AND SHRI B. RAMAKOTAIAH, ACCOUNTANT MEMBER I.T.A. No. 871/HYD/2016 Assessment Year: 2011-12 Sri Narendar Reddy Maddi, The Income Tax Officer, Thattiannaram Village, Vs Ward-9(1), Hayathnagar Mandal, HYDERABAD Ranga Reddy District [PAN: AIJPM1931H] (Appellant) (Respondent) For Assessee : Shri K.A. Sai Prasad, AR For Revenue : Smt. N. Swapna, DR Date of Hearing : 01-03-2018 Date of Pronouncement : 25-04-2018 O R D E R PER B. RAMAKOTAIAH, A.M. : This is an appeal by assessee against partial conf…