How many judgments cite Kim Pharma (P) Ltd. v. CIT?

47 judgments on BharatTax cite Kim Pharma (P) Ltd. v. CIT (35 Taxmann.com 456), spanning 2018 to 2025.

Which sections of the Income Tax Act does Kim Pharma (P) Ltd. v. CIT come up under?

It is most often cited in judgments turning on Section 115BBE, Section 133A, Section 69, Section 69B, Section 143(3), Section 69A.

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.

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 115BBE Section 133A Section 69 Section 69B Section 143(3)Section 69A Section 142(1)Section 144B

Issues it is cited on

section 71 section 69d section 40(b)set off of losses surrender of income preponderance of probability section 69b survey under section 133a sundry creditors section 115bb section 115b loose papers

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

M/S A.P. Knit Fab, Ludhiana vs. DCIT CC-3, Ludhiana

In the result, the appeal of the assessee is allowed

ITA 732/CHANDI/2022[2018-19]Status: DisposedITAT Chandigarh15 Feb 2024AY 2018-19

Bench: The Ld. Cit(A) Have Not Been Appreciated. 4. That The Ld. Cit(A) Has Failed To Appreciate That During The Course Of Survey, No Other Income Was Noticed By The Department And, As Such, Taxing The Amount Offered As Deemed Income, Is Against The Facts & Circumstances Of The Case. 5. That The Ld. Cit(A) Has Also Failed To Appreciate That At The Time Of Survey, It Was Agreed That The Applicant Shall Pay The Taxes On The Amount Offered

For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Smt. Amanpreet Kaur, Sr. DR

Section 115BSection 133ASection 69Section 69B

…आयकर अपीलीय अिधकरण,च"डीगढ़ "यायपीठ “ए” , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “A”, CHANDIGARH HEARING THROUGH: PHYSICAL MODE "ी संजय गग", "याियक सद"य एवं "ी िव"म "सह यादव, लेखा सद"य BEFORE: SHRI. SANJAY GARG, JM & SHRI. VIKRAM SINGH YADAV, AM आयकर अपील सं./ ITA NO. 732/Chd/ 2022 िनधा"रण वष" / Assessment Year : 2018-19 M/s A P Knit Fab बनाम The DCIT Bawa Colony, Bahadur Ke Road, Central Circle-3 Ludhiana Ludhiana "थायी लेखा सं./PAN NO: AAUFA3235B अपीलाथ"/Appellant ""यथ"/Respondent िनधा"रती क" ओर से/Assessee by : Shri Sudhir Sehgal, Advocate राज"व क" ओर से/ Revenue by : Smt. Amanpreet Kaur,…

M/S Veer Enterprises, Ludhiana vs. DCIT, CC-III, Ludhiana

In the result, the appeal is allowed

ITA 255/CHANDI/2023[2019-20]Status: DisposedITAT Chandigarh23 Jan 2024AY 2019-20

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

For Appellant: Shri Tejmohan Singh, AdvocateFor Respondent: Shri Dharamvir, JCIT, 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 ‘B’ CHANDIGARH BEFORE: SHRI A.D.JAIN, VICE PRESIDENT AND SHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No. 255/CHD/2023 "नधा"रण वष" / Assessment Year : 2019-20 M/s Veer Enterprises, The DCIT, बनाम Bahadur Ke Road, Central Circle-III, VS Ludhiana East, Ludhiana. Central Post Office, Ludhiana. "थायी लेखा सं./PAN /TAN No: AAEFV6535D अपीलाथ"/Appellant ""यथ"/Respondent "नधा"रती क" ओर से/Assessee by : Shri Tejmohan Singh, Advocate राज"व क" ओर से/ Revenue by : Shri Dharamvir, JCIT, Sr.DR तार"ख/Date of H…

Sh. Krishan Kumar, Khanna vs. DCIT, CC-1, Ludhiana

In the result, the appeal of the Assessee is allowed

ITA 175/CHANDI/2023[2019-20]Status: DisposedITAT Chandigarh04 Jan 2024AY 2019-20

Bench: Shri A.D. Jain & Shri Vikram Singh Yadav

For Appellant: Shri Sudhir Sehgal, AdvFor Respondent: Shri Anil Sharma, JCIT, Sr.DR

Section 115BSection 133ASection 139Section 143(1)Section 143(2)Section 68Section 69Section 69ASection 69BSection 69C

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, ‘A’, CHANDIGARH BEFORE SHRI A.D. JAIN, VICE PRESIDENT & SHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.175/CHD/2023 "नधा"रण वष" / Assessment Year :2019-20 Shri Krishan Kumar, Vs. The DCIT, Prop., M/s Riwaz Jeweller, Central Circle-1, बनाम Karnail Singh Road, Ludhiana Subash Bazar, Khanna 141401 "थायीलेखासं./PAN No.AKRPK5188J अपीलाथ"/Appellant ""यथ"/Respondent "नधा"रती क" ओर से/Assessee by : Shri Sudhir Sehgal, Adv. राज"व क" ओर से/ Revenue by : Shri Anil Sharma, JCIT, Sr.DR सुनवाई क" तार"ख/Date of H…

The ACIT Central-Ujjain, Ujjain vs. M/S Italian Edibles P Ltd, Indore

In the result, appeal of the revenue is dismissed

ITA 219/IND/2022[2019-20]Status: DisposedITAT Indore19 Dec 2023AY 2019-20

Bench: Shri Vijay Pal Rao & Shri B.M. Biyaniacit (Central) M/S. Italian Edibles Pvt. Ujjain Ltd. Vs. Udhyog Nagar, Palda Indore (Appellant / Revenue) (Assessee /Respondent) Pan: Aacci 2746N Revenue By Ms. Simran Bhullar, Cit-Dr Respondent By Shri Pankaj Shah & Soumya Bumb Ars Date Of Hearing 12.10.2023 Date Of Pronouncement 19.12.2023

Section 115BSection 133ASection 69Section 69B

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER ACIT (Central) M/s. Italian Edibles Pvt. Ujjain Ltd. Vs. Udhyog Nagar, Palda Indore (Appellant / Revenue) (Assessee /Respondent) PAN: AACCI 2746N Revenue by Ms. Simran Bhullar, CIT-DR Respondent by Shri Pankaj Shah & Soumya Bumb ARs Date of Hearing 12.10.2023 Date of Pronouncement 19.12.2023 O R D E R Per Vijay Pal Rao, JM: This appeal by the Revenue is directed against the order dated 02.06.2022 of Commissioner of Income Tax(Appe…

Shri Tejpal Singh, Amritsar vs. Assistant Commissioner of Income Tax Central Circle, Amritsar

In the result, appeal of the assesseeITA No

ITA 266/ASR/2023[2018-19]Status: DisposedITAT Amritsar06 Dec 2023AY 2018-19

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjeei.T.A. No. 266/Asr/2023 Assessment Year: 2018-19

Section 115BSection 133ASection 143(3)Section 250(6)Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR. BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. No. 266/Asr/2023 Assessment Year: 2018-19 Sh. Tejpal Singh Prop. M/s Vs. Asst. / Dy. Commissioner Simran Medicos Opp. Shri Guru of Income tax, Central Ram Dass Hospital,Amritsar. Circle, Amritsar. [PAN:-ACSPS8142F] (Appellant) (Respondent) Appellant by Sh.Gaurav Aggarwal, CA. Respondent by Sh. Sandeep Dahia, CIT DR. Date of Hearing 05.12.2023 06.12.2023 Date of Pronouncement ORDER Per: Anikesh Banerjee, JM: The instant appeal of the assessee was filed agai…

Millennium Real Estate Developers Pvt. Ltd, Jalandhar vs. The Assistant Commissioner of Income Tax, Jalandhar

In the result, the appeal filed by the assessee is allowed for statistical

ITA 653/ASR/2016[2012-13]Status: DisposedITAT Amritsar13 Sept 2023AY 2012-13

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

For Appellant: None (Written submission)For Respondent: Sh. Hitendra Bhauraoji Ninawe, CIT DR

Section 132(1)Section 132(4)Section 14Section 14ASection 56Section 69Section 69ASection 71

…n be taxed as deemed income u/s 69A of the Income Tax Act. The Hon'able Bench while upholding in the favour of the assessee considered the applicability of decision of jurisdictional Punjab & Haryana High Court in the case of KIM Pharma (P) Ld vs DCIT (2013) 258 CTR 454 (Pb. & Haryana)as not applicable in facts /circumstances of the case. 10 Millennium Real Estate Developers P. Ltd. v. Asstt. CIT (As already annexed as per our submission dated 4.02.2020 vide Pages 40 - 57) In view of the aforesaid facts submissions, legal citations, it is respectfully prayed that sought for relief may please be allowed to the…

Rajasthan Stone Industries, Jalgaon vs. Income Tax Officer, Ward-1(3), Jalgaon

In the result, appeal of the assessee is allowed

ITA 811/PUN/2023[2010-11]Status: DisposedITAT Pune22 Aug 2023AY 2010-11

For Appellant: -None-For Respondent: Smt. Sonal Sonkavde

Section 143(3)Section 263Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “SMC” : PUNE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER I.T.A.No.811/PUN./2023 Assessment Year 2010-2011 Rajasthan Stone Industries, Plot No.V-88, Opp. Hotel The Income Tax Officer, Nilambari, Near Kusumba vs. Ward - 1 (3), Ajinta Road, MIDC Area, Jalgaon Jalgaon – 425 003 Maharashtra. PAN AAHFR4251P (Applicant) (Respondent) For Assessee : -None- For Revenue : Smt. Sonal Sonkavde Date of Hearing : 21.08.2023 Date of Pronouncement : 22.08.2023 ORDER PER INTURI RAMA RAO, A.M. : This assessee’s appeal for assessment year 2010-11, arises against the CIT(A), Pune-11, Pun…

Vasantrao Jayavantrao Mugale, Osmanabad vs. The Deputy Commissioner of Income Tax, Circle-1, Aurangabad

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

ITA 95/PUN/2023[2019-20]Status: DisposedITAT Pune12 Jul 2023AY 2019-20

Bench: Shri Inturi Rama Rao & Shri Partha Sarathi Chaudhuryआयकर अपील सं. / Ita No.95/Pun/2023 िनधा"रण वष" / Assessment Year : 2019-20 Vasantrao Jayavantrao Vs. Dcit, Circle-1, Mugale, Aurangabad. 1 Mugle Hospital, Highway Road Omerga Osmanabad- 413606. Pan : Aavpm0306N Appellant Respondent Assessee By : Shri Bhupendra Shah Revenue By Shri M. G. Jasnani : Date Of Hearing : 26.06.2023 Date Of Pronouncement : 12.07.2023 आदेश / Order Per Inturi Rama Rao, Am: This Is An Appeal Filed By The Assessee Directed Against The Order Of Ld. Commissioner Of Income Tax (Appeals)-12, Pune [‘The Cit(A)’] Dated 14.12.2022 For The Assessment Year 2019-20. 2. Briefly, The Facts Of The Case Are That The Appellant Is An Individual Engaged In The Business Of Medical Profession Under The Name & Style Of “M/S. Mugale Hospital”. The Appellant Had Filed

For Appellant: Shri Bhupendra Shah

Section 115BSection 133A

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER आयकर अपील सं. / ITA No.95/PUN/2023 िनधा"रण वष" / Assessment Year : 2019-20 Vasantrao Jayavantrao Vs. DCIT, Circle-1, Mugale, Aurangabad. 1 Mugle Hospital, Highway Road Omerga Osmanabad- 413606. PAN : AAVPM0306N Appellant Respondent Assessee by : Shri Bhupendra Shah Revenue by Shri M. G. Jasnani : Date of hearing : 26.06.2023 Date of pronouncement : 12.07.2023 आदेश / ORDER PER INTURI RAMA RAO, AM: This is an appeal filed by the assessee directed against the or…

Shri Raman Gupta, Amritsar vs. Deputy Commissioner of Income Tax Central Circle, Amritsar

In the result, the appeals of the assessee bearing ITA No

ITA 66/ASR/2023[2019-20]Status: DisposedITAT Amritsar14 Jun 2023AY 2019-20

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 115BSection 133Section 139Section 143Section 143(3)Section 250Section 44ASection 69

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR. BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. No.65/Asr/2023 Assessment Year: 2019-20 Rakesh Kumar Vs. DCIT, Central Circle, Laxmi Glass & Plywood House, Amritsar. Katra Sher Singh, Amritsar. [PAN:-AAXPK1676P] (Respondent) (Appellant) I.T.A. No.66/Asr/2023 Assessment Year: 2019-20 Raman Gupta Aggarwal Glass Vs. DCIT, Central Circle, & Plywood House, Katra Sher Amritsar. Singh, Amritsar. [PAN: -AAXPK1678D] (Respondent) (Appellant) Appellant by None (Written Submission) Respondent by Sh. Amit Jain, S…

Shri Rakesh Kumar, Amritsar vs. Deputy Commissioner of Income Tax Central Circle, Amritsar

In the result, the appeals of the assessee bearing ITA No

ITA 65/ASR/2023[2019-20]Status: DisposedITAT Amritsar14 Jun 2023AY 2019-20

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 115BSection 133Section 139Section 143Section 143(3)Section 250Section 44ASection 69

Late Sh. Vijay Kumar Johari (Through L/H Smt. Hema Johari, Sh. Vaibhav Johari & Sh. Varun Johari), 63, Om Nivas, Masjid Wali Gali, 22 Godam, Jaipur vs. ACIT, Circle-2, Jaipur

In the result, appeal of the assessee is allowed

ITA 241/JPR/2022[2017-18]Status: DisposedITAT Jaipur04 May 2023AY 2017-18

Bench: HON’BLE SHRI SANDEEP GOSAIN (Judicial Member)

For Appellant: Shri P.C. Parwal, C.AFor Respondent: Ms Monisha Choudhary (Addl.CIT)

Section 115BSection 133ASection 143(1)Section 69

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”SMC” JAIPUR Jh lanhi xkslkbZ] U;kf;d lnL; ds le{k BEFORE: HON’BLE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER vk;dj vihy la-@ITA No. 241/JP/2022 fu/kZkj.k o"kZ@Assessment Year : 2017-18. cuke Late Shri Vijay Kumar Johari The ACIT, Vs. Through L/H Smt. Hema Johari, Circle – 2, Shri Vaibhav Johari & Shri Varun Jaipur. Johari, 63, Om Nivas, Masjid Wali Gali, 22 Godam, Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No. AAZPJ 9976 F vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri P.C. Parwal, C.A…

Sh. Yash Paul Malhotra (HUF), Jalandhar vs. Income Tax Officer Ward-2(2), Jalandhar

In the result, the appeal of the assessee bearing ITA No

ITA 225/ASR/2019[2016-17]Status: DisposedITAT Amritsar01 Mar 2023AY 2016-17

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 115BSection 139Section 143(3)Section 250Section 69

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR. BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. No.225/Asr/2019 Assessment Year: 2016-17 Sh. Yash Paul Malhotra (HUF), Vs. Income Tax Officer, Near Kali Mata Mandir, Ward-2(2), Jalandhar. Industrial Area, Jalandhar. [PAN: AABHS4295L] (Respondent) (Appellant) Appellant by Sh. Surinder Mahajan, CA Respondent by Sh. Ravinder Mittal, Sr. DR Date of Hearing 22.02.2023 Date of Pronouncement 01 .03.2023 ORDER Per:Anikesh Banerjee, JM: The instant appeal of the assessee is directed against the order of the l…

Sln Coffee Curing Works, Kudloor vs. Assistant Commissioner of Income Tax, Central Circle, Mysore

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

ITA 571/BANG/2022[2014-15]Status: DisposedITAT Bangalore20 Jan 2023AY 2014-15

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri T. Vasudevan, A.RFor Respondent: Shri Manjunath Karkihalli, D.R

Section 132Section 153CSection 69

…ITA No.569/Bang/2022 SLN Coffee Curing Works, Kushalnagar IN THE INCOME TAX APPELLATE TRIBUNAL “B’’BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA No.569 to 571/Bang/2022 Assessment Year: 2012 – 13 to 2014-15 SLN Coffee Curing Works Post Box No.47, KIADB Industrial Area, Kudloor ACT Kushal Nagar Vs. Central Circle Karnataka 571 234 Mysore PAN NO :AALFS1182L APPELLANT RESPONDENT Appellant by : Shri T. Vasudevan, A.R. Respondent by : Shri Manjunath Karkihalli, D.R. Date of Hearing : 30.11.2022 Date of Pronouncement : 20.01.2023 O R D E R PER CHAND…

Sln Coffee Curing Works, Kudloor vs. Assistant Commissioner of Income Tax, Central Circle, Mysore

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

ITA 570/BANG/2022[2013-14]Status: DisposedITAT Bangalore20 Jan 2023AY 2013-14

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri T. Vasudevan, A.RFor Respondent: Shri Manjunath Karkihalli, D.R

Section 132Section 153CSection 69

Sln Coffee Curing Works, Kudloor vs. Assistant Commissioner of Income Tax, Central Circle, Mysore

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

ITA 569/BANG/2022[2012-13]Status: DisposedITAT Bangalore20 Jan 2023AY 2012-13

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri T. Vasudevan, A.RFor Respondent: Shri Manjunath Karkihalli, D.R

Section 132Section 153CSection 69

Bharat Malhotra (Prop M/S Shri Nathji Jewels), Karnal vs. Pr, CIT, Rohtak

In the result, the appeal of the assessee in ITA No

ITA 826/DEL/2022[2017-18]Status: DisposedITAT Delhi30 Nov 2022AY 2017-18

Bench: Shri N.K. Billaiya & Shri Kul Bharat

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri M. Baranwal, CIT- DR

Section 133ASection 143(3)Section 263

…e to be added u/s 68 of the Act and tax was liable to be paid at the rate of 60% u/s 115BBE of the Act and in support of his findings, strong reliance was placed on the decision of the Hon'ble Punjab and Haryana High Court in the case of Kim Pharma [P] Ltd 258 CTR 454. 13. We have given thoughtful consideration to the orders of the authorities below. The bone of contention is whether the amount surrendered during the survey operation, which has been shown in the return of income as ‘income’ from other sources’ be taxed as per provisions of section 115BBE of the Act and having not done so, whether the order…

M/S Agya Ram Manohar Lal, Khanna vs. Pr.CIT(Central), Ludhiana

The appeal of the assessee is dismissed

ITA 454/CHANDI/2022[2017-18]Status: DisposedITAT Chandigarh07 Nov 2022AY 2017-18

For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Shri Vivek Nangia, CIT -DR

Section 115BSection 153ASection 263Section 263(1)Section 69Section 69C

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ “ए” , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “A”, CHANDIGARH "ीमती "दवा "संह, "या"यक सद"य एवं "ी "व"म "संह यादव, लेखा सद"य BEFORE: SMT. DIVA SINGH, JM & SHRI. VIKRAM SINGH YADAV, AM आयकर अपील सं./ ITA NO. 454/CHD/2022 "नधा"रण वष" / Assessment Year : 2017-18 M/s Agya Ram Manohar Lal The Pr. CIT बनाम Karnail Singh Road, Khanna-141401 (Central), Ludhiana "थायी लेखा सं./PAN NO: AACFA4974B अपीलाथ"/Appellant ""यथ"/Respondent "नधा"रती क" ओर से/Assessee by : Shri Sudhir Sehgal, Advocate राज"व क" ओर से/ Revenue by : Shri Vivek Nangia, CIT -DR सुनवाई क" तार"ख/Date…

Good Will Impex Limited, Jaipur vs. Principal Commissioner of Income Tax, Jaipur-2

In the result, the appeal of the assessee is allowed

ITA 209/JPR/2022[2017-18]Status: DisposedITAT Jaipur25 Aug 2022AY 2017-18

For Appellant: Sh. Rajesh Gupta (CA)For Respondent: Sh. Prathviraj Meena (CIT)

Section 115BSection 133ASection 143(3)Section 263Section 44ASection 69

…e case of M/s Dhanush general stores vs CIT 339 ITR 651 (Chattisgarh High Court) [2011]. The surrendered income ought to have been treated as deemed income under the provisions of section 69 of the Act, 1961. (iii) In the case of Kim Pharma (P.) Ltd. vs. CIT 258 CTR 454 (Punjab & Haryana)[2011] where amount surrendered during survey was not reflected in books of account and no source from where it was derived was declared by assessee, it was assessable as deemed income of assessee under section 69A and not business income.” 8. Finally, the ld. PCIT hold a view that the Assessing Officer failed to consider/app…

Rajender Kumar Anand, Gurgaon vs. ITO, Ward- 3(4), Gurgaon

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

ITA 4305/DEL/2018[2014-15]Status: DisposedITAT Delhi25 May 2022AY 2014-15

Bench: Shri Pradip Kumar Kedia & Shri N.K. Choudhryassessment Year: 2014-15

For Appellant: Sh. Vinod Kumar, CAFor Respondent: Ms.Kajal Singh, Sr. DR

Section 250(6)Section 44ASection 69

…ct while relying upon the decisions of Hon’ble Punjab & Haryana High Court in the case of Dulari Digital Photo Services Pvt. Ltd. vs. CIT in ITA No. 189 of 2012 (219 taxman 126 (P&H) and in the case of M/s. Kim PharmaPvt. Ltd. vs. CIT in ITA No. 106 of 2011 (258 CTR 454). 4. Being aggrieved, the Assessee has preferred the instant appeal and in support of its case, mainly emphasised that though the Assessee has preferred the appeal against affirmation of the disallowance and sustenance of disallowing the set off of business loss amounting to Rs.1,49,01,258/-, however, the main grievance of the Assessee is non-al…

Sh. Maninder Singh Cheema, Hoshiarpur vs. The Assistant Commissioner of Income Tax, Hoshiarpur

In the result, the assessee appeal is dismissed

ITA 702/ASR/2013[2009-10]Status: DisposedITAT Amritsar07 Jul 2021AY 2009-10

Bench: Sh. Laliet Kumar & Dr. M. L. Meenai.T.A. No. 702/Asr/2013 Assessment Year: 2009-10

Section 133A

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR. BEFORE SH. LALIET KUMAR, JUDICIAL MEMBER AND DR. M. L. MEENA, ACCOUNTANT MEMBER I.T.A. No. 702/Asr/2013 Assessment Year: 2009-10 Mr. Maninder Singh Cheema Vs. Asstt. Commissioner of R/o H. No. 298, Gali No. 20, Income Tax Hoshiarpur Guru Nanak Nagar, Hoshiarpur Circle, Hoshiarpur [PAN: AEYPC 4778B] (Appellant) (Respendent) Appellant by Sh. Surinder Mahajan, C. A. Respondent by Smt. Ratinder Kaur, D. R. Date of Hearing 05.07.2021 Date of Pronouncement 07.07.2021 ORDER Per Laliet Kumar, J.M. This appeal of the assessee is directed against the o…