Kim Pharma (P) Ltd. v. CIT

35 Taxmann.com 456High Court2013#2489 most cited

What is Kim Pharma (P) Ltd. v. CIT authority for?

Where an amount surrendered during a survey is not reflected in the assessee's books of account and the source of the income is not declared, it is assessable as deemed income under section 69A, not as business income.

47

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2018 to 2025.

Also referred to as

Kim Pharma · section 69A · surrendered income · survey · unexplained income · deemed income · books of account · source of income

Also reported as

258 CTR 454

Sections most often in play

Section 115BBESection 133ASection 69Section 69BSection 143(3)Section 69ASection 142(1)Section 144B

Issues it is cited on

section 71section 69dsection 40(b)set off of lossessurrender of incomepreponderance of probabilitysection 69bsurvey under section 133asundry creditorssection 115bbsection 115bloose papers

Judgments citing Kim Pharma (P) Ltd. v. CIT

Akashdeep Cloth Centre, Kannad vs. Principal CIT, Nashik

In the result, both the appeals filed by the respective assessees are allowed

ITA 959/PUN/2024[2019-20]Status: DisposedITAT Pune04 Nov 2025AY 2019-20

Bench: Shri R. K. Panda & Ms. Astha Chandraassessment Year : 2019-20

For Appellant: S/Shri Shubham N. Rathi and Ashutosh DhootFor Respondent: Shri Amol Khairnar, CIT-DR
Section 115BSection 142(1)Section 143(3)Section 263Section 69Section 69B

…urrendered by an assessee is his business income. It is for the assessee to establish the source of such surrendered amount.” 14. Referring to the decision of the Hon’ble Punjab & Haryana High Court in the case of Kim Pharma (P.) Ltd. vs. CIT reported (2013) 258 CTR 454 (P&H), he submitted that the Hon’ble High Court in the said decision has held that where amount surrendered during survey was not reflected in books of account and no source from where it was derived was declared by the assessee, it was assessable as deemed income of the assessee u/s 69A and not business income. 15. Referring to the decision of…

Manmandir Cloth Centre, Kannad vs. PCIT, Nashik

In the result, both the appeals filed by the respective assessees are allowed

ITA 1012/PUN/2024[2019-20]Status: DisposedITAT Pune04 Nov 2025AY 2019-20

Bench: Shri R. K. Panda & Ms. Astha Chandraassessment Year : 2019-20

For Appellant: S/Shri Shubham N. Rathi and Ashutosh DhootFor Respondent: Shri Amol Khairnar, CIT-DR
Section 115BSection 142(1)Section 143(3)Section 263Section 69Section 69B

…urrendered by an assessee is his business income. It is for the assessee to establish the source of such surrendered amount.” 14. Referring to the decision of the Hon’ble Punjab & Haryana High Court in the case of Kim Pharma (P.) Ltd. vs. CIT reported (2013) 258 CTR 454 (P&H), he submitted that the Hon’ble High Court in the said decision has held that where amount surrendered during survey was not reflected in books of account and no source from where it was derived was declared by the assessee, it was assessable as deemed income of the assessee u/s 69A and not business income. 15. Referring to the decision of…

Shri Vishwakarama Jewellers, Akola vs. DCIT Akola Circle, Akola

In the result, assessee’s appeal is allowed

ITA 99/NAG/2025[2017-18]Status: DisposedITAT Nagpur22 Sept 2025AY 2017-18

Bench: Shri Narender Kumar Choudhry & Shri K.M. Roy, Accountant, Member

For Appellant: Shri S.G. GandhiFor Respondent: Shri Surjit Kumar Saha
Section 115BSection 133ASection 143(3)Section 69B

…IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH, NAGPUR BEFORE SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER AND SHRI K.M. ROY, ACCOUNTANT, MEMBER ITA no.99/Nag./2025 (Assessment Year : 2017–18) Shri Vishwakarma Jewellers M.G. Road, Akola 444 001 ……………. Appellant PAN – ADBFS5406Q v/s Dy. Commissioner of Income Tax ……………. Respondent Akola Circle, Akola Assessee by : Shri S.G. Gandhi Revenue by : Shri Surjit Kumar Saha Date of Hearing – 24/06/2025 Date of Order – 22/09/2025 O R D E R PER K.M. ROY, A.M. This appeal filed by the assessee is against the impugned order dated 20/01/2025, passed by the learned Com…

Sh. Ambrish Sharma Prop. M/S Punjab Handloom, Ludhiana vs. DCIT, CC-2, Ludhiana

In the result, appeal of the Assessee is allowed

ITA 461/CHANDI/2023[2019-20]Status: DisposedITAT Chandigarh07 Jul 2025AY 2019-20

Bench: SHRI. RAJPAL YADAV (Vice President), SHRI. KRINWANT SAHAY, AM आयकर अपील सं. / ITA No. 461/Chd/2023 निर्धारण वर्ष / Assessment Year : 2019-20 Shri Ambrish Sharma, Prop. M/s Punjab Handloom, Near Petrol Pump, Link Road, Ludhiana-141003, Punjab बनाम The DCIT Central Circle-2, Ludhiana स्थायी लेखा सं./PAN NO: AYVPS7324Q अपीलार्थी/Appellant प्रत्यर्थी/Respondent निर्धारिती की ओर से / Assessee by : Shri Sudhir Sehgal, Advocate राजस्व की ओर से / Revenue by : Shri Vivek Vardhan, Addl. CIT, Sr. DR स

For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Shri Vivek Vardhan, Addl. CIT, Sr. DR
Section 115BSection 68Section 69ASection 69B

…आयकर अपीलीय अिधकरण,च"ीगढ़ "ायपीठ “ए” , च"ीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “A”, CHANDIGARH HEARING THROUGH: PHYSICAL MODE "ी राजपाल यादव, उपा"" एवं "ी कृणव" सहाय, लेखा सद" BEFORE: SHRI. RAJPAL YADAV, VP & SHRI. KRINWANT SAHAY, AM आयकर अपील सं./ ITA No. 461/Chd/ 2023 िनधा"रण वष" / Assessment Year : 2019-20 Shri Ambrish Sharma, बनाम The DCIT Prop. M/s Punjab Handloom, Central Circle-2, Near Petrol Pump, Link Road, Ludhiana Ludhiana-141003, Punjab "ायी लेखा सं./PAN NO: AYVPS7324Q अपीलाथ"/Appellant ""थ"/Respondent िनधा"रती की ओर से/Assessee by : Shri Sudhir Sehgal, Advocate राज" की ओर से/ Rev…

Sharad Shamrao Sawant, Sangli vs. Assestant Comissioner of Income Tax Central Circle Kolhapur, Kolhapur

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

ITA 2626/PUN/2024[2019-20]Status: DisposedITAT Pune20 Jun 2025AY 2019-20

Bench: Shri Manish Borad & Ms. Astha Chandra

For Appellant: Shri Umeshkumar M. MaliFor Respondent: Shri Manish Mehta
Section 133ASection 143(2)Section 143(3)Section 69A

…आयकर अपीलीय अधिकरण “बी” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, PUNE BEFORE SHRI MANISH BORAD, ACCOUNTANT MEMBER AND MS. ASTHA CHANDRA, JUDICIAL MEMBER आयकर अपील सं. / ITA No.2626/PUN/2024 धििाारण वर्ा / Assessment Year : 2019-20 Sharad Shamrao Sawant, Assistant Commissioner of Aaditya Hospital, Main Chowk, Income Tax, Vishrambag, Sangli-416416 Vs. Central Circle, Kolhapur PAN : AQAPS3739G अपीलार्थी / Appellant प्रत्यर्थी / Respondent Assessee by : Shri Umeshkumar M. Mali Department by : Shri Manish Mehta Date of hearing : 14-05-2025 Date of 20-06-2025 Pronouncement : आदेश / ORDER PE…

Om Processors Private Limited, K-3, Textiles Colony Ludhiana (East), Millerganj, Ludhiana, Punjab vs. DCIT, Central Circle-3, Ludhiana, Punjab

In the result, appeal of the Assessee is allowed

ITA 758/CHANDI/2024[2017-2018]Status: DisposedITAT Chandigarh11 Apr 2025AY 2017-2018

Bench: SHRI. RAJPAL YADAV (Vice President), SHRI. KRINWANT SAHAY (Accountant Member)

For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Dr. Ranjit Kaur, Addl. CIT, DR
Section 115BSection 143(1)Section 143(2)Section 148Section 68Section 69Section 69B

…आयकर अपीलीय अिधकरण,च"ीगढ़ "ायपीठ “बी” , च"ीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “B”, CHANDIGARH HEARING THROUGH: PHYSICAL MODE "ी राजपाल यादव, उपा"" एवं "ी कृणव" सहाय, लेखा सद" BEFORE: SHRI. RAJPAL YADAV, VP & SHRI. KRINWANT SAHAY, AM आयकर अपील सं./ ITA No. 758/Chd/ 2024 िनधा"रण वष" / Assessment Year : 2017-18 Om processors Private बनाम The DCIT Limited Central Circle-3 K-3, Textiles Colony Ludhiana Ludhiana (East), Millerganj, Ludhiana, "ायी लेखा सं./PAN NO: AAAC08664P अपीलाथ"/Appellant ""थ"/Respondent िनधा"रती की ओर से/Assessee by : Shri Sudhir Sehgal, Advocate राज" की ओर से/ Revenue by :…

Joint Commissioner of Income Tax (OSD), Ludhiana vs. M/S Sheetal Industries, Khanna

The appeal of the Revenue is dismissed

ITA 420/CHANDI/2023[2018-19]Status: DisposedITAT Chandigarh24 Feb 2025AY 2018-19

Bench: Shri Rajpal Yadav & Shri Krinwant Sahay

For Appellant: Shri Rohit Kapoor, Advocate and Shri Virsain AggarwalFor Respondent: Smt. Kusum Bansal, CIT DR
Section 115BSection 132Section 133ASection 143(2)Section 153CSection 69Section 69A

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ, च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, ‘B’ CHANDIGARH BEFORE SHRI RAJPAL YADAV, VICE PRESIDENT AND SHRI KRINWANT SAHAY, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No. 420/CHD/2023 "नधा"रण वष" / Assessment Year: 2018-19 The DCIT, M/s Sheetal Industries, Central Circle-1, Vs Booth No.119, New Grain Market, Ludhiana. Khanna. "थायी लेखा सं./PAN NO: ACOFS5688Q अपीलाथ"/Appellant ""यथ"/Respondent Assessee by : Shri Rohit Kapoor, Advocate and Shri Virsain Aggarwal Revenue by : Smt. Kusum Bansal, CIT DR Date of Hearing : 02.12.2024 Date of Pronouncement : 24.02.20…

Anil Kumar Prop. Ms Kk Agro Industries Loha Bazar, Ahmedgarh, Punjab vs. Jatin Abbi the Deputy Commissioner of Income Tax Central Circle-3, Ludhiana, Punjab

In the result, appeal of the Assessee is allowed

ITA 752/CHANDI/2024[2020-2021]Status: DisposedITAT Chandigarh29 Jan 2025AY 2020-2021

Bench: Shri Rajpal Yadav & Shri Krinwant Sahayआयकर अपील सं./ Ita No. 752/Chd/2024 "नधा"रण वष" / Assessment Year : 2020-21 Anil Kumar Prop. The Dcit, M/S K K Agro Industries, बनाम Central Circle-3, Loha Bazar, Ludhiana Vs. Ahmedgarh

For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Shri Vivek Vardhan, Addl. CIT Sr. DR
Section 115BSection 69

…आयकर अपील"य अ"धकरण, च"डीगढ़ "यायपीठ, च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL CHANDIGARH BENCH, ‘A’, CHANDIGARH BEFORE SHRI RAJPAL YADAV, VICE PRESIDENT & SHRI KRINWANT SAHAY, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No. 752/CHD/2024 "नधा"रण वष" / Assessment Year : 2020-21 Anil Kumar Prop. The DCIT, M/s K K Agro Industries, बनाम Central Circle-3, Loha Bazar, Ludhiana Vs. Ahmedgarh, "थायी लेखा सं./PAN NO: ACJPK8675Q अपीलाथ"/Appellant ""यथ"/Respondent ( Physical Hearing ) "नधा""रती क" ओर से/Assessee by : Shri Sudhir Sehgal, Advocate राज"व क" ओर से/ Revenue by : Shri Vivek Vardhan, Addl. CIT Sr. DR सुनवाई क" तार"ख/Da…

Dy.Commissioner of Income Tax, Central Circle-1, Aurangabad vs. Shri. Balaji Ramchandra Ande, Latur

In the result, appeal of the Revenue dismissed

ITA 625/PUN/2024[2018-19]Status: DisposedITAT Pune21 Jan 2025AY 2018-19

Bench: Shri Rama Kanta Panda & Ms. Astha Chandra

For Appellant: Shri Sharad A Shah And Shri Rohit S TapadiyaFor Respondent: Shri Ramnath P Murkunde
Section 115BSection 131Section 133ASection 143(2)Section 68Section 69ASection 69BSection 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE “A” BENCH : PUNE BEFORE SHRI RAMA KANTA PANDA, VICE PRESIDENT AND MS. ASTHA CHANDRA, JUDICIAL MEMBER I.T.A.No.625/PUN./2024 [E-APPEAL] Assessment Year 2018-2019 The DCIT, Shri Balaji Ramchandra Ande, Central Circle-1, 15, Ande Niwas, Adarsh Aayakar Bhavan, Near Colony, Ausa Road, vs. English Holly Cross High LATUR – 413 512. School, Contonment Area, Maharashtra. AURANGABAD – 431001. PAN AANPA4348N Maharashtra. (Appellant) (Respondent) For Revenue : Shri Ramnath P Murkunde For Assessee : Shri Sharad A Shah And Shri Rohit S Tapadiya Date of Hearing : 02.01.2025 Date of…

Rav Sharan Singh, Patiala vs. ACIT, C.C., Patiala

In the result, appeal of the assessee is allowed

ITA 416/CHANDI/2023[2019-20]Status: DisposedITAT Chandigarh30 Oct 2024AY 2019-20

Bench: SHRI. AAKASH DEEP JAIN (Vice President), SHRI. VIKRAM SINGH YADAV (Accountant Member)

For Appellant: Shri Sudhir Sehgal, Advocate and Shri Rishabh Marwah, C.AFor Respondent: Shri Dharam Vir, JCIT, Sr. DR
Section 133ASection 143(2)Section 69

…आयकर अपीलीय अिधकरण,च"डीगढ़ "यायपीठ “बी” , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “B”, CHANDIGARH HEARING THROUGH: VIRTUAL MODE "ी आकाश दीप जैन, उपा"य" एवं "ी िव"म "सह यादव, लेखा सद"य BEFORE: SHRI. AAKASH DEEP JAIN, VP & SHRI. VIKRAM SINGH YADAV, AM आयकर अपील सं./ ITA NO.416/Chd/2023 िनधा"रण वष" / Assessment Year : 2019-20 Rav Sharan Singh बनाम The Asst. CIT 6, Ranjit Singh, Near State College Central Circle, Patiala Patiala-147001- Punjab "थायी लेखा सं./PAN NO: BVBPS5943M अपीलाथ"/Appellant ""यथ"/Respondent िनधा"रती क" ओर से/Assessee by : Shri Sudhir Sehgal, Advocate and Shri Rishabh Marwah,…

Yash Construction Co., Latur vs. ACIT, Circle 1, Aurangabad

In the result, the appeal filed by the assessee stands allowed

ITA 677/PUN/2024[2018-19]Status: DisposedITAT Pune31 Jul 2024AY 2018-19

Bench: Shri Rama Kanta Panda & Shri Satbeer Singh Godara

For Appellant: Shri Nikhil PathakFor Respondent: Shri Sourabh Nayak
Section 115BSection 250Section 69C

…आयकर अपीलीय अधिकरण “बी” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, PUNE BEFORE SHRI RAMA KANTA PANDA, VICE PRESIDENT AND SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.676 & 677/PUN/2024 धििाारण वर्ा / Assessment Years : 2017-18 & 2018-19 Yash Construction Co., Asst. CIT, Ajinkya City, Ambajogai Road, Circle-Nanded Latur-413512 Vs. PAN : AAAFY8593Q अपीलार्थी / Appellant प्रत्यर्थी / Respondent Assessee by : Shri Nikhil Pathak Department by : Shri Sourabh Nayak Date of hearing : 29-07-2024 Date of 31-07-2024 Pronouncement : आदेश / ORDER PER SATBEER SINGH GODARA, JM…

Yash Construction Co., Nanded vs. ACIT, Circle, Nanded

In the result, the appeal filed by the assessee stands allowed

ITA 676/PUN/2024[2017-18]Status: DisposedITAT Pune31 Jul 2024AY 2017-18

Bench: Shri Rama Kanta Panda & Shri Satbeer Singh Godara

For Appellant: Shri Nikhil PathakFor Respondent: Shri Sourabh Nayak
Section 115BSection 250Section 69C

…आयकर अपीलीय अधिकरण “बी” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, PUNE BEFORE SHRI RAMA KANTA PANDA, VICE PRESIDENT AND SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.676 & 677/PUN/2024 धििाारण वर्ा / Assessment Years : 2017-18 & 2018-19 Yash Construction Co., Asst. CIT, Ajinkya City, Ambajogai Road, Circle-Nanded Latur-413512 Vs. PAN : AAAFY8593Q अपीलार्थी / Appellant प्रत्यर्थी / Respondent Assessee by : Shri Nikhil Pathak Department by : Shri Sourabh Nayak Date of hearing : 29-07-2024 Date of 31-07-2024 Pronouncement : आदेश / ORDER PER SATBEER SINGH GODARA, JM…

Sanjeev Kumar Goyal, Fatehabad vs. DCIT, CC-2, Ludhiana

In the result, the appeal of the assesse is allowed

ITA 80/CHANDI/2023[2019-20]Status: DisposedITAT Chandigarh22 May 2024AY 2019-20

Bench: This Hon’Ble Tribunal Under Section 253 Of The Income Tax Act, 1961 As Amended From Time To Time. 2. The Assessee Is Aggrieved By The Order Of The Ld. Cit(A) Dt. 20/01/2023 In Appeal No. 10853/2018-19/It/Cit(A)-5/Ldh/2021-22 For The A.Y. 2019-20 Under Section 250(6) Of The Income Tax Act, 1961 Which Was Dismissed. Therefore The Present Second Appeal Under Section 253 Of The Income Tax Act, 1961 Before Us Against The Aforesaid Order Dt. 20/01/2023 Which Is Hereinafter Referred To As The Impugned Order.

For Appellant: Shri Sudhir Sehgal, Advocate and Shri Rishaba Marwaha, C.AFor Respondent: Shri Dharamvir, JCIT, Sr. DR
Section 143(2)Section 250(6)Section 253Section 68

…आयकर अपीलीय अिधकरण,च"ीगढ़ "ायपीठ “ए” , च"ीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “A”, CHANDIGARH HEARING THROUGH: PHYSICAL MODE "ी िव"म िसंह यादव, लेखा सद" एवं "ी परेश म. जोशी, "ाियक सद" BEFORE: SHRI. VIKRAM SINGH YADAV, AM & SHRI. PARESH M. JOSHI, JM आयकर अपील सं./ ITA NO. 80/Chd/2023 िनधा"रण वष" / Assessment Year : 2019-20 Shri Sanjeev Kumar Goyal बनाम The DCIT Usha Garg Complex, Anaj Mandi, Central Circle-2, Fatehabad-125050 (Haryana) Ludhiana "ायी लेखा सं./PAN NO: ACTPK9201E अपीलाथ"/Appellant ""थ"/Respondent िनधा"रती की ओर से/Assessee by : Shri Sudhir Sehgal, Advocate and Shri Rishaba Marwah…

Rajiv Kumar Goyal, Dhuri vs. DCIT, CC-2, Ludhiana

In the result, the appeal of the assessee is allowed

ITA 79/CHANDI/2023[2019-20]Status: DisposedITAT Chandigarh22 May 2024AY 2019-20

Bench: This Hon’Ble Tribunal Under Section 253 Of The Income Tax Act, 1961 As Amended From Time To Time. 2. The Assessee Is Aggrieved By Order Of The Ld. Cit(A) Dated 03/02/2023 In Appeal No. 10850/2018-19/It/Cit(A)-5/Ldh/2021-22 For A.Y. 2019-20 Under Section 250(6) Of The Income Tax Act, 1961 Which Was Dismissed. Therefore The Present Second Appeal Under Section 253 Of The Income Tax Act, 1961 Before Us Against The Aforesaid Order Dt. 03/02/2023 Which Is Hereiafter Referred To As The Impugned Order. Factual Matrix 3. The Assessee Had For The Relevant Year I.E; A.Y. 2019-20 Was Also Engaged In The Same Business I.E; Manufacturing Of Pvc Pipes & Had Filed

For Appellant: Shri Sudhir Sehgal, Advocate and Shri Rishaba Marwaha, C.AFor Respondent: Shri Dharamvir, JCIT, Sr. D.R
Section 133ASection 139(1)Section 250(6)Section 253

…आयकर अपीलीय अिधकरण,च"ीगढ़ "ायपीठ “ए” , च"ीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “A”, CHANDIGARH HEARING THROUGH: PHYSICAL MODE "ी िव"म िसंह यादव, लेखा सद" एवं "ी परेश म. जोशी, "ाियक सद" BEFORE: SHRI. VIKRAM SINGH YADAV, AM & SHRI. PARESH M. JOSHI, JUDICIAL MEMBER आयकर अपील सं./ ITA NO. 79/Chd/2023 िनधा"रण वष" / Assessment Year : 2019-20 Rajiv Kumar Goyal बनाम The DCIT Rajiv Plastics,M.K. Road, Central Circle-2 Dhuri (Sangrur) Ludhiana "ायी लेखा सं./PAN NO: ACJPK6710C अपीलाथ"/Appellant ""थ"/Respondent िनधा"रती की ओर से/Assessee by : Shri Sudhir Sehgal, Advocate and Shri Rishaba Marwaha, C.A राज"…

Suresh Bhavarlal Soni, Dhule vs. Asst. Commissioner of Income Tax Dhule Circle, Dhule

In the result, the appeal of the appellant is allowed

ITA 223/PUN/2024[2017-18]Status: DisposedITAT Pune18 Apr 2024AY 2017-18

Bench: Shri Inturi Rama Raoआयकर अपील सं. / Ita No.223/Pun/2024 "नधा"रण वष" / Assessment Year : 2017-18

For Appellant: Ms. Shikha PaswalFor Respondent: Shri Arvind Desai
Section 115BSection 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “SMC”, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No.223/PUN/2024 "नधा"रण वष" / Assessment Year : 2017-18 Suresh Bhavarlal Soni, Vs. ACIT, Deepak Jewellers, 1712, Dhule Circle, Tar Galli, Saraf Bazar, Dhule Dhule 424 001 Maharashtra PAN : ABLPS6763N Appellant Respondent Assessee by : Ms. Shikha Paswal Revenue by : Shri Arvind Desai Date of hearing : 18.04.2024 Date of pronouncement : 18.04.2024 आदेश / ORDER PER INTURI RAMA RAO, AM: This is an appeal filed by the assessee directed against the order of the CIT(A), Pune-11 dated 25.01…

Sri Sravan Kumar Neela, Nalgonda vs. ACIT Central Circle 1, Kozhikode

In the result, the instant appeals by the assesses are dismissed

ITA 899/COCH/2022[2017-18]Status: DisposedITAT Cochin15 Apr 2024AY 2017-18

Bench: Shri Sanjay Arora & Shri Manomohan Dasuma Maheshwara Rao Chinni Asst. Cit, Central Circle -1, Hno. 7-298, 7 Ward Aayakar Bhavan (North Block) Gandhi Bomma Centre Vs. Kozhikode 673001 Dachepalle, Guntur 522414 [Pan:Arjpc0342D] (Appellant) (Respondent)

For Respondent: Smt. J.M. Jamuna Devi, Sr. D.R
Section 115BSection 132ASection 143(3)Section 147Section 148Section 153ASection 69A

…6 is for copy of his deposition] 4.11 Reliance is also placed on the decision of Gujarat High Court in the case of Fakir Mohmed Haji Hasan [2002] 120 Taxman 11/247 ITR 290 and decision of Punjab and Haryana High Court in the case of Kim Pharma Pvt Ltd. [2013] 35 Taxmann.com 456/258 CTR 454.’ (emphasis and notation, ours) 3.2 We firstly observe absence of any factual basis for the assessee to raise this legal ground. This is as vide his letter/s dated 21/3/2019 in penalty proceedings (PB pgs. 120-123), the assessee admits to have surrendered his income u/s. 69A, removing the factual basis for assuming the legal st…

Sri Uma Maheshwara Rao Chinni, Guntur vs. Asst Commissioner of Income Tax, Central Circle-1, Kozhikode

In the result, the instant appeals by the assesses are dismissed

ITA 895/COCH/2022[2017-18]Status: DisposedITAT Cochin15 Apr 2024AY 2017-18

Bench: Shri Sanjay Arora & Shri Manomohan Dasuma Maheshwara Rao Chinni Asst. Cit, Central Circle -1, Hno. 7-298, 7 Ward Aayakar Bhavan (North Block) Gandhi Bomma Centre Vs. Kozhikode 673001 Dachepalle, Guntur 522414 [Pan:Arjpc0342D] (Appellant) (Respondent)

For Respondent: Smt. J.M. Jamuna Devi, Sr. D.R
Section 115BSection 132ASection 143(3)Section 147Section 148Section 153ASection 69A

…6 is for copy of his deposition] 4.11 Reliance is also placed on the decision of Gujarat High Court in the case of Fakir Mohmed Haji Hasan [2002] 120 Taxman 11/247 ITR 290 and decision of Punjab and Haryana High Court in the case of Kim Pharma Pvt Ltd. [2013] 35 Taxmann.com 456/258 CTR 454.’ (emphasis and notation, ours) 3.2 We firstly observe absence of any factual basis for the assessee to raise this legal ground. This is as vide his letter/s dated 21/3/2019 in penalty proceedings (PB pgs. 120-123), the assessee admits to have surrendered his income u/s. 69A, removing the factual basis for assuming the legal st…

M/S Jashan Finlease Ltd., Khanna vs. DCIT, CC-1, Ludhiana

In the result, the appeal of the assessee is allowed

ITA 132/CHANDI/2023[2019-20]Status: DisposedITAT Chandigarh28 Mar 2024AY 2019-20

Bench: SHRI. AAKASH DEEP JAIN (Vice President), SHRI. VIKRAM SINGH YADAV (Accountant Member)

For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Smt. Amanpreet Kaur, Sr. DR
Section 115BSection 133ASection 143(2)Section 68Section 69

…आयकर अपीलीय अिधकरण,च"डीगढ़ "यायपीठ “ए” , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “A”, CHANDIGARH HEARING THROUGH: VIRTUAL MODE "ी आकाश दीप जैन, उपा"य" एवं "ी िव"म "सह यादव, लेखा सद"य BEFORE: SHRI. AAKASH DEEP JAIN, VP & SHRI. VIKRAM SINGH YADAV, AM आयकर अपील सं./ ITA NO. 132/Chd/2023 िनधा"रण वष" / Assessment Year : 2019-20 M/s Jashan Finlease Limited बनाम The DCIT, Malerkotla Road, Khanna-141401 Central Circle-1 Punjab Ludhiana "थायी लेखा सं./PAN NO: AACCJ1698Q अपीलाथ"/Appellant ""यथ"/Respondent िनधा"रती क" ओर से/Assessee by : Shri Sudhir Sehgal, Advocate राज"व क" ओर से/ Revenue by : Smt. Am…

Mrs. Kiran Bala, Ludhiana vs. DCIT, CC-III, Ludhiana

In the result, the appeal is allowed

ITA 254/CHANDI/2023[2019-20]Status: DisposedITAT Chandigarh26 Mar 2024AY 2019-20

Bench: SHRI A.D.JAIN (Vice President), SHRI VIKRAM SINGH YADAV (Accountant Member)

For Appellant: Shri Tej Mohan Singh, AdvocateFor Respondent: Smt. Amanpreet Kaur, Sr.DR
Section 115BSection 133ASection 69Section 69ASection 69B

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH ‘A’ CHANDIGARH BEFORE: SHRI A.D.JAIN, VICE PRESIDENT AND SHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No. 254/CHD/2023 "नधा"रण वष" / Assessment Year : 2019-20 Mrs. Kiran Bala, The DCIT, बनाम Prop. M/s Brother Fashion, Central Circle-III, VS Bahadur Ke Road, Ludhiana. Bharti Colony Chowk, Ludhiana. "थायी लेखा सं./PAN /TAN No: ABXPB2712J अपीलाथ"/Appellant ""यथ"/Respondent "नधा"रती क" ओर से/Assessee by : Shri Tej Mohan Singh, Advocate राज"व क" ओर से/ Revenue by : Smt. Amanpreet Kaur, Sr.DR तार"ख/Da…

Sh. Gurinder Makkar, Ludhiana vs. DCIT, CC-3, Ludhiana

In the result, the appeal of the assessee is disposed off in light of aforesaid directions

ITA 20/CHANDI/2023[2018-19]Status: DisposedITAT Chandigarh21 Feb 2024AY 2018-19

Bench: SHRI. AAKASH DEEP JAIN (Vice President), SHRI. VIKRAM SINGH YADAV (Accountant Member)

For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Smt. Amanpreet Kaur, Sr. DR
Section 115BSection 133ASection 143(3)Section 32Section 37Section 40A(3)Section 43(1)Section 68Section 69

…आयकर अपीलीय अिधकरण,च"डीगढ़ "यायपीठ “ए” , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “A”, CHANDIGARH HEARING THROUGH: HYBRID MODE "ी आकाश दीप जैन, उपा"य" एवं "ी िव"म "सह यादव, लेखा सद"य BEFORE: SHRI. AAKASH DEEP JAIN, VP & SHRI. VIKRAM SINGH YADAV, AM आयकर अपील सं./ ITA NO. 20/Chd/ 2023 िनधा"रण वष" / Assessment Year : 2018-19 Gurinder Makkar बनाम The DCIT H.No. 2526, Rahon Road, CC-3, Ludhiana Basti Jodhewal, Ludhiana-141007 Punjab "थायी लेखा सं./PAN NO: AAXPM2598N अपीलाथ"/Appellant ""यथ"/Respondent िनधा"रती क" ओर से/Assessee by : Shri Sudhir Sehgal, Advocate राज"व क" ओर से/ Revenue by : Smt. Ama…

Kim Pharma (P) Ltd. v. CIT (35 Taxmann.com 456) — Cited in 47 Judgments | BharatTax