Lalchand Bhagat Ambica Ram v. CIT Bihar and Orissa

159 ITR 289Supreme Court of India1959#15043 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2020.

Judgments citing Lalchand Bhagat Ambica Ram v. CIT Bihar and Orissa

SHRI HARISH KUMAR BUYANI,KOLKATA vs. A.C.I.T.CIRCLE-34, KOLKATA

Appeal is allowed

ITA 2547/KOL/2019[2010-11]Status: DisposedITAT Kolkata14 Feb 2020AY 2010-11

Bench: Shri S.S, Godaraassessment Year:2010-11

Section 147Section 68

…that the impugned addition has been made by the Authorities Below on the basis of surmise and conjecture which is not permissible in the eyes of law as held by the Hon'ble Supreme Court in the case of Lalchand Bhagat Ambica Ram vs. CIT Bihar and Orissa (1959) 159 ITR 289 (SC). Therefore, we hold that the impugned loss cannot be subject- matter of addition on the basis of suspicion. In this regard we also rely in the case of CIT vs. Kundan Investment Ltd. reported in 263 ITR 626 (Cal) where Hon'ble jurisdictional High Court has held:- "The Tribunal had found that all relevant documents relating to contract notes,…

SHAGUN BUSINESS SERVICES PVT. LTD.,KOLKATA vs. I.T.O.,WARD-5(1), KOLKATA

Appeal is allowed

ITA 2395/KOL/2019[2009-10]Status: DisposedITAT Kolkata31 Jan 2020AY 2009-10

Bench: Shri Satbeer Singh Godara

Section 143(3)Section 147Section 148Section 68

…that the impugned addition has been made by the Authorities Below on the basis of surmise and conjecture which is not permissible in the eyes of law as held by the Hon'ble Supreme Court in the case of Lalchand Bhagat Ambica Ram vs. ClT Bihar and Orissa (1959) 159 ITR 289 (SC). Therefore, we hold that the impugned loss cannot be subject- matter of addition on the basis of suspicion. In this regard we also rely in the case of CIT vs. Kundan Investment Ltd. reported in 263 ITR 626 (Cal) where Hon 'ble jurisdictional High Court has held:- 6 Assessment Year: 2009-2010 Shagun Business Services Pvt. Limited "The Tri…

VIVEK BHAIA,KOLKATA vs. ITO, WARD - 36(4) , KOLKATA

Appeal is allowed

ITA 2295/KOL/2018[2009-10]Status: DisposedITAT Kolkata15 May 2019AY 2009-10

Bench: Hon’Ble Shri S.S. Godara, Jm ] I.T. A No. 2295/Kol/2018 A.Y 2009-10 M/S. Vivek Bhaia V/S. I.T.O. Ward 36(4), Kolkata Pan: Aedpb3153Q (Appellant) (Respondent)

For Appellant: Shri S.M. Surana, Advocate, ld.ARFor Respondent: Shri C.J. Singh, JCIT, ld.DR

Section 133(6)Section 147Section 40

…that the impugned addition has been made by the Authorities Below on the basis of surmise and conjecture which is not permissible in the eyes of law as held by the Hon'ble Supreme Court in the case of Lalchand Bhagat Ambica Ram vs. CIT Bihar and Orissa (1959) 159 ITR 289 (SC). Therefore, we hold that the impugned loss cannot be subject-matter of addition on the basis of suspicion. In this regard we also rely in the case of CIT vs. Kundan Investment Ltd. reported in 263 ITR 626 (Cal) where Hon'ble jurisdictional High Court has held:- "The Tribunal had found that all relevant documents relating to contract notes, b…

SRI ASHOK KUMAR SHARDA ,KOLKATA vs. ITO, WARD - 34(2), KOLKATA

In the result, appeal of the assessee is allowed

ITA 2366/KOL/2018[2010-11]Status: DisposedITAT Kolkata26 Apr 2019AY 2010-11

Bench: Sri J. Sudhakar Reddy] I.T.A. No. 2366/Kol/2018 Assessment Year: 2010-11 Sri Ashok Kumar Sharda..……………………………………....………………..…………………….….Appellant 22(A), 3Rd Floor 16, India Exchange Place Kolkata – 700 001 [Pan : Amops 3276 Q] Income Tax Officer, Ward-34(2), Kolkata…............................................................…...Respondent Appearances By: Shri Manish Tiwari, Fca, Appeared On Behalf Of The Assessee. Shri Ranu Biswas, Addl. Cit D/R, Appearing On Behalf Of The Revenue.

Section 143(3)Section 147Section 250Section 68

…that the impugned addition has been made by the Authorities Below on the basis of surmise and conjecture which is not permissible in the eyes of law as held by the Hon'ble Supreme Court in the case of Lalchand Bhagat Ambica Ram vs. CIT Bihar and Orissa (1959) 159 ITR 289 (SC). Therefore, we hold that the impugned loss cannot be subject-matter of addition on the basis of suspicion. In this regard we also rely in the case of CIT vs. Kundan Investment Ltd. reported in 263 ITR 626 (Cal) where Hon'ble jurisdictional High Court has held:- "The Tribunal had found that all relevant documents relating to contract notes, b…

SUMATI KUMAR LUNIA ,KOLKATA vs. ITO, WARD - 36(4), KOLKATA , KOLKATA

Appeal is allowed

ITA 457/KOL/2018[2009-10]Status: DisposedITAT Kolkata28 Feb 2019AY 2009-10

Bench: Hon’Ble Shri S.S. Godara, Jm] I.T.A No. 457/Kol/2018 Assessment Year : 2009-10 Sumati Kumar Lunia Vs. I.T.O Ward 36(4), Kolkata Pan: Aavpl 7736 M (Appellant) (Respondent)

For Appellant: Shri Subash Agarwal, Advocate, ld.ARFor Respondent: Shri C.J. Singh, JCIT, ld. Sr.DR

Section 143(1)(a)Section 147Section 148

…that the impugned addition has been made by the Authorities Below on the basis of surmise and conjecture which is not permissible in the eyes of law as held by the Hon'ble Supreme Court in the case of Lalchand Bhagat Ambica Ram vs. CIT Bihar and Orissa (1959) 159 ITR 289 (SC). Therefore, we hold that the impugned loss cannot be subject-matter of addition on the basis of 10 11 A.Y 2009-10 Sumati Kumar Lunia suspicion. In this regard we also rely in the case of CIT vs. Kundan Investment Ltd. reported in 263 ITR 626 (Cal) where Hon'ble jurisdictional High Court has held:- "The Tribunal had found that all relevant d…

M/S. KHAITAN TRADE HOLDINGS LTD.,,KOLKATA vs. ITO, WARD - 12(1), KOLKATA, KOLKATA

In the result, appeal of the assessee is allowed

ITA 2179/KOL/2017[2008-09]Status: DisposedITAT Kolkata13 Apr 2018AY 2008-09

Bench: Sri J. Sudhakar Reddy) I.T.A. No. 2179/Kol/2017 Assessment Year: 2008-09

Section 250

…that the impugned addition has been made by the Authorities Below on the basis of surmise and conjecture which is not permissible in the eyes of law as held by the Hon'ble Supreme Court in the case of Lalchand Bhagat Ambica Ram vs. CIT Bihar and Orissa (1959) 159 ITR 289 (SC). Therefore, we hold that the impugned loss cannot be subject-matter of addition on the basis of suspicion. In this regard we also rely in the case of CIT vs. Kundan Investment Ltd. reported in 263 ITR 626 (Cal) where Hon'ble jurisdictional High Court has held:- "The Tribunal had found that all relevant documents relating to contract notes, b…