Lalchand Bhagat Ambica Ram v. Commnissioner of Income

142 Taxmann.com 122Income Tax Appellate Tribunal2022#11134 most cited
9

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2023 to 2026.

Sections most often in play

Section 69ASection 142(1)Section 143(2)Section 143(3)Section 145(3)Section 44ABSection 68Section 115BBE

Issues it is cited on

section 44abdouble taxationunexplained moneysection 69asection 115bbeunexplained cash creditsection 69section 68previous yearsection 143(3)total incomebusiness

Judgments citing Lalchand Bhagat Ambica Ram v. Commnissioner of Income

GURPREET SINGH DHILLON,INDIA vs. DCIT, CIRCLE INT TAX 1(2)(2), DELHI

In the result, appeal of the assessee is allowed

ITA 3600/DEL/2025[2022-23]Status: DisposedITAT Delhi21 Jan 2026AY 2022-23

Bench: Shri Sudhir Pareek & Shri Brajesh Kumar Singh[Assessment Year: 2022-23] Gurpreet Singh Dhillon, Dcit, Kothi No. 2, Dear Baba Circle Int. Tax 1(2)(2), Jaimal Singh, Beas, Vs Civic Centre, Minto Road, Amritsar, New Delhi-110002. Punjab-143204 Pan- Afqpd5302R Assessee Revenue

Section 143(3)Section 23Section 270A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, D: NEW DELHI BEFORE SHRI SUDHIR PAREEK, JUDICIAL MEMBER AND SHRI BRAJESH KUMAR SINGH, ACCOUNTANT MEMBER [Assessment Year: 2022-23] Gurpreet Singh Dhillon, DCIT, Kothi No. 2, Dear Baba Circle INT. TAX 1(2)(2), Jaimal Singh, BEAS, Vs Civic Centre, Minto Road, Amritsar, New Delhi-110002. Punjab-143204 PAN- AFQPD5302R Assessee Revenue Assessee by Ms. Vandana Gopal Sharda, CA & Ms. Lavanya Bahl, Adv. Revenue by Sh. Surender Kumar Jatav, Sr. Dr Date of Hearing 06.11.2025 Date of Pronouncement 21.01.2026 ORDER PER BRAJESH KUMAR SINGH, AM, This appeal by the assessee…

BALSONS JEWELLERS,MEERUT vs. ITO, WARD - 1(2)(3), MEERUT

In the result, appeal of the assessee is partly allowed as

ITA 563/DEL/2024[2017-18]Status: DisposedITAT Delhi16 Jun 2025AY 2017-18

Bench: Shri Challa Nagendra Prasad & Shri S Rifaur Rahmanिनधा"रणवष"/Assessment Year: 2017-18 बनाम Balsons Jewellers, Income Tax Officer, 1, Abulane Chowk, Vs. Ward-1(2)(3), Meerut, Uttar Pradesh. Ayekar Bhawan, Near Bhaisali Ground, Meerut, Uttar Pradesh. Pan No.Aalfb8236G अपीलाथ" Appellant ""यथ"/Respondent

Section 44ASection 69A

…ITA Nos.563/Del/2024 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A” NEW DELHI BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER AND SHRI S RIFAUR RAHMAN, ACCOUNTANT MEMBER िनधा"रणवष"/Assessment Year: 2017-18 बनाम BALSONS JEWELLERS, INCOME TAX OFFICER, 1, ABULANE CHOWK, Vs. WARD-1(2)(3), MEERUT, UTTAR PRADESH. AYEKAR BHAWAN, NEAR BHAISALI GROUND, MEERUT, UTTAR PRADESH. PAN No.AALFB8236G अपीलाथ" Appellant ""यथ"/Respondent Assessee by Shri Rohit Agarwal, CA Revenue by Shri Ajay Kumar Arora, Sr. DR सुनवाईक"तारीख/ Date of hearing: 26.05.2025 16.06.2025 उ"ोषणाक"तारीख/Pronouncement on आदेश /O R D E R PER C.N…

DY. COMMISSIONER OF INCOME TAX, CHENNAI vs. CHETAN KOTHARI, PUDUCHERRY

Appeal of the revenue is dismissed

ITA 2909/CHNY/2024[2017-18]Status: DisposedITAT Chennai08 May 2025AY 2017-18

Bench: Shri Manu Kumar Giri & Shri Jagadish

For Appellant: Mr.V.Justin,CITFor Respondent: Ms.Hema Muralikrishnan
Section 143(3)Section 69

…आयकर अपीलीय अिधकरण,‘ए’"ायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘A’ BENCH, CHENNAI "ी मनु कुमार िग"र ,"ाियक सद" एवं "ी जगदीश, लेखा सद" के सम% BEFORE SHRI MANU KUMAR GIRI, JUDICIAL MEMBER AND SHRI JAGADISH, ACCOUNTANT MEMBER आयकरअपीलसं./I.T.A.No.2909/Chny/2024 (िनधा"रणवष" / Assessment Year: 2017-18) Vs Shri Chetan Kothari Deputy Commissioner of Income Tax, Central Circe-2(1), 10-A1, Anugraha Apartments, Chennai 5th Cross Street, Vivekanandha Nagar, Puducherry-605 005. PAN : AHEPC-6763-B (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ"क"ओरसे/ Appellant by : Mr.V.Justin,CIT ""यथ"क"ओरसे/Respondent by : Ms…

ASSISTANT COMMISSIONER OF INCOME TAX, KOLHAPUR vs. NATHMAL RUPCHAND JAIN, KOLHAPUR

In the result, the appeal filed by the Revenue is dismissed

ITA 1295/PUN/2024[2020-21]Status: DisposedITAT Pune27 Jan 2025AY 2020-21

Bench: Shri R. K. Panda & Ms. Astha Chandraassessment Year : 2020-21

For Appellant: Shri Suhas P BoraFor Respondent: Shri Amol Khairnar CIT-DR
Section 132Section 133(6)Section 143(2)Section 145(3)Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND MS. ASTHA CHANDRA, JUDICIAL MEMBER Assessment year : 2020-21 ACIT, Kolhapur Nathmal Rupchand Jain Pooja Jewellers, 172, C Ward, Vs. Bhausingji Road, Kolhapur – 416002 PAN: ABBPJ2022R (Respondent) (Appellant) Assessee by : Shri Suhas P Bora, Sampada S Ingale CAs & Saukhya D Lakade Adv. Department by : Shri Amol Khairnar CIT-DR Date of hearing : 08-01-2025 Date of pronouncement : 27-01-2025 O R D E R PER R. K. PANDA, VP : This appeal filed by the Revenue is directed against the order dated 10.04.2024 of the Ld.…

M/S. AASHISH AUTO COMPONENTS MANUFACTURERS PVT. LTD.,CHENNAI vs. ITO, CORPORATE WARD-1(2),, CHENNAI

In the result, appeal filed by the assessee is allowed

ITA 1767/CHNY/2024[2017-18]Status: DisposedITAT Chennai28 Nov 2024AY 2017-18

Bench: Shri George George K, Hon’Ble & Shri S.R. Raghunatha, Hon’Bleआयकर अपील सं./Ita No.: 1767/Chny/2024 िनधा"रण वष" / Assessment Year: 2017-18 M/S. Aashish Auto Components Income Tax Officer, Manufacturers Pvt Ltd., V. Corporate Ward -1(2), No.86, Govindappa Naicken Street, 121, Mahatma Gandhi Road, George Town, Chennai – 600 001 Chennai – 600 034. [Pan: Aaaca-5586-A] (अपीलाथ"/Appellant) (""यथ"/Respondent) : Shri. D. Anand, Advocate अपीलाथ" क" ओर से/Appellant By ""यथ" क" ओर से/Respondent By : Shri. Shiva Srinivas, Addl. Cit सुनवाई क" तारीख/Date Of Hearing : 21.11.2024 घोषणा क" तारीख/Date Of Pronouncement : 28.11.2024

For Respondent: Shri. Shiva Srinivas, Addl. CIT
Section 143(2)Section 143(3)Section 68

…आयकर अपीलीय अिधकरण, ‘बी’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ी जॉज" जॉज" के, उपा"य" एवं "ी एस.आर.रघुनाथा, लेखा सद"य के सम" BEFORE SHRI GEORGE GEORGE K, HON’BLE VICE PRESIDENT AND SHRI S.R. RAGHUNATHA, HON’BLE ACCOUNTANT MEMBER आयकर अपील सं./ITA No.: 1767/Chny/2024 िनधा"रण वष" / Assessment Year: 2017-18 M/s. Aashish Auto Components Income Tax Officer, Manufacturers Pvt Ltd., v. Corporate Ward -1(2), No.86, Govindappa Naicken Street, 121, Mahatma Gandhi Road, George Town, Chennai – 600 001 Chennai – 600 034. [PAN: AAACA-5586-A] (अपीलाथ"/Appellant) (""यथ"/Respondent) : Shri. D…

ASSISTANT COMMISSIONER OF INCOME TAX, CUDDALORE vs. CHOLAJI KANNIYALAL, KAMARAJ STREET, VILLUPURAM

In the result, appeal filed by the revenue is dismissed and cross objection filed by the assessee is dismissed

ITA 1674/CHNY/2024[2017-18]Status: DisposedITAT Chennai28 Nov 2024AY 2017-18

Bench: Shri S.S. Viswanethra Ravi, Hon’Ble & Shri S. R. Raghunatha, Hon’Bleआयकरअपीलसं./Ita No.: 1674/Chny/2024 & Co No.: 51/Chny/2024 िनधा"रणवष" / Assessment Year: 2017-18 Assistant Commissioner Of Cholaji Kanniyalal, Income Tax, V. No. 191, Kamaraj Street, Circle -1, Villupuram, Cuddalore – 607 002. Tamil Nadu – 605 602. [Pan: Aaepk-4555-E] (अपीलाथ"/Appellant) (Respondent/Cross Objector) Assessee By : Ms. Gouthami Manivasagam, Jcit Department By : Ms. Nidhi D. Jain, Ca सुनवाई की तारीख/Date Of Hearing : 02.09.2024 घोषणा की तारीख/Date Of Pronouncement : 28.11.2024

For Appellant: Ms. Gouthami Manivasagam, JCITFor Respondent: Ms. Nidhi D. Jain, CA
Section 139(1)Section 44ASection 68

…mmissioner of 80-93 Income-Tax [1959] 37 ITR 288 (SC) ACIT vs. Chandra Surana [2023] 149 Taxmann.com 94-104 379 (Jaipur ITAT) DCIT vs. Mangal Bullion P. Ltd ITA No.1407/Mum/2021 105-111 & ITA No.331/Mum/2022 (Mumbai ITAT) (2023) DCIT vs. M.C. Hospital, [2022] 142 Taxmann.com 122 112 – 123 (Chennai ITAT) R.S. Diamonds India (P.) Ltd., vs. ACIT, [2022] 145 124-125 Taxmann.com 545 (Mumbai-ITAT) ACIT vs. Hirapanna Jewellers, [2021] 129 126-143 Taxmann.com 291 (Visakhapatnam ITAT) CIT vs. Daulat Ram Rawatmull, [1973] 87 ITR 349 144-153 10. The ld.AR submitted that the cash balance available as on 08.11.2016 was Rs.2,…

DEPUTY COMMISSIONER OF INCOME TAX, NON CORPORATE CIRCLE 2, COIMBATORE, COIMBATORE vs. VIJAYAKUMAR BANUMATHY, COIMBATORE

Appeal stands dismissed

ITA 1268/CHNY/2023[2017-18]Status: DisposedITAT Chennai03 Jun 2024AY 2017-18

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm 1. आयकरअपील सं./ Ita No.1268/Chny/2023 (िनधा9रण वष9 / Assessment Year: 2017-18) Dcit Smt. Vijayakumar Banumathy बनाम Non- Corporate Circle-2 130-B, Cross Cut Road, Gandhipuram / Vs. Coimbatore. Coimbatore-641 012. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Agjpb-2250-Q (अपीलाथ"/Appellant) : (" थ" / Respondent) & 2. Cross Objection No.55/Chny/2023 (In Ita No. 1268 /Chny/2023) (िनधा9रण वष9 / Assessment Year: 2017-18) बनाम/ Smt. Vijayakumar Banumathy Dcit 130-B, Cross Cut Road, Vs. Non- Corporate Circle-2 Gandhipuram, Coimbatore-641 012. Coimbatore. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Agjpb-2250-Q (अपीलाथ"/Cross Objector) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Revenue By : Shri Ar V Sreenivasan (Addl.Cit)- Ld. Dr " थ"कीओरसे/ Assessee By : Shri T. Banusekar (Ca)-Ld. Ar सुनवाईकीतारीख/Date Of Hearing : 01-05-2024 घोषणाकीतारीख /Date Of Pronouncement : 03-06-2024 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Revenue For Assessment Year (Ay) 2017-18 Arises Out Of An Order Passed By Learned Commissioner Of Income Tax

For Appellant: Shri T. Banusekar (CA)-Ld. ARFor Respondent: Shri AR V Sreenivasan (Addl.CIT)- Ld. DR
Section 143(3)

…s has been credited in the books of accounts, the provisions of Sec.69A could not be invoked in the present case. 7. Our aforesaid view is duly supported by various decisions of Chennai Tribunal. These decisions include the decision in DCIT vs. M.C. Hospital (142 Taxmann.com 122), the decision in ITO vs. Sahana Jewellery Exports Pvt. Ltd. (157 Taxmann.com 680) and also in DCIT vs. M/s Navaratna Malligai (ITA No.801/Chny/2023 dated 05.04.2024). These case laws are on similar facts wherein bench has taken similar view favoring the assessee. 8. Finally, considering the facts and circumstances of the case, the adjudi…

AYYAPPA SEVA SAMGHAM BOMBAY TRUST,MUMBAI vs. CIT (A)-53, MUMBAI

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

ITA 135/MUM/2023[2017-18]Status: DisposedITAT Mumbai15 May 2023AY 2017-18

Bench: Shri Kuldip Singh & Shri Gagan Goyalayyappa Seva Samgham Bombay-Trust Plot No.185, Shree Ayyappa Temple Bangur Nagar, Goregaon (E) Mumbai-400 104 Pan: Aaata0312K ...... Appellant Vs. Cit (A), 53 634, Aayakar Bhavan, Mumbai-400 020 ..... Respondent

For Appellant: Shri S. C. TiwariFor Respondent: Smt. Shailja Rai CIT-DR
Section 11Section 115BSection 12ASection 133ASection 143(3)Section 263Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI KULDIP SINGH, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER Ayyappa Seva Samgham Bombay-Trust Plot No.185, Shree Ayyappa Temple Bangur Nagar, Goregaon (E) Mumbai-400 104 PAN: AAATA0312K ...... Appellant Vs. CIT (A), 53 634, Aayakar Bhavan, Mumbai-400 020 ..... Respondent Appellant by : Shri S. C. Tiwari Respondent by : Smt. Shailja Rai CIT-DR Date of hearing : 12/04/2023 Date of pronouncement : 15/05/2023 ORDER PER GAGAN GOYAL, A.M: This appeal by assessee is directed against the order of Ld. Commissioner of Income Tax Ap…

RABINDRANATH MOHANTY,JAGATPUR vs. PR.CIT-1, BHUBANESWAR

In the result, appeal of the assessee partly allowed

ITA 20/CTK/2022[2016-17]Status: DisposedITAT Cuttack19 Jan 2023AY 2016-17

Bench: Shri George Mathan & Shri Arun Khodpiaआयकर अऩीऱ सं/Ita No.20/Ctk/2022 (ननधाारण वषा / Assessment Year :2016-2017) Rabindranath Mohanty, Vs Pr.Cit, Bhubaneswar-1 Gopabandhu Nagar, Jagatpur, Cuttack Pan No. :Afcpm 0063 Q (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) ..

For Appellant: Shri S.K.Sarangi, CAFor Respondent: Shri M.K.Gautam, CIT-DR
Section 143(3)Section 263

…आयकर अऩीऱीय अधधकरण, कटक न्यायऩीठ,कटक IN THE INCOME TAX APPELLATE TRIBUNAL CUTTACK BENCH CUTTACK श्री जाजज माथन, न्याययक सदस्य एवं श्री अरुण खोड़पऩया ऱेखा सदस्य के समक्ष । BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI ARUN KHODPIA, ACCOUNTANT MEMBER आयकर अऩीऱ सं/ITA No.20/CTK/2022 (ननधाारण वषा / Assessment Year :2016-2017) Rabindranath Mohanty, Vs Pr.CIT, Bhubaneswar-1 Gopabandhu Nagar, Jagatpur, Cuttack PAN No. :AFCPM 0063 Q (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. ननधााररती की ओर से /Assessee by : Shri S.K.Sarangi, CA राजस्व की ओर से /Revenue by : Shri M.K.Gautam, CIT-DR सुनवाई की तारीख / Date of H…

Lalchand Bhagat Ambica Ram v. Commnissioner of Income (142 Taxmann.com 122) — Cited in 9 Judgments | BharatTax