M/s Fancy Wear v. Income-tax Officer, Ward- 24 (3) (1)

87 Taxmann.com 183Reported decision2017#10030 most cited
11

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2025.

Sections most often in play

Section 142(1)Section 143(1)Section 143(3)Section 68Section 69CSection 115BBESection 133(6)Section 143(2)

Issues it is cited on

unexplained expendituresection 69csection 133cross objectiongenuineness of the transactioncommissioner (appeals)income-tax officersection 133(6)section 37section 69section 13person

Judgments citing M/s Fancy Wear v. Income-tax Officer, Ward- 24 (3) (1)

ACIT, NCC-2,, MADURAI vs. GANESAN ANBUSELVAM, THIRUTHANGAL

Appeal of the revenue is dismissed

ITA 3181/CHNY/2024[2017-18]Status: DisposedITAT Chennai26 Sept 2025AY 2017-18

Bench: Hon’Ble Shri Manu Kumar Giri & Hon’Ble Shri S. R. Raghunathaआयकर अपील सं./Ita No.3181/Chny/2024 िनधा"रण वष"/Assessment Year: 2017-18

Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 68Section 69C

…आयकर अपीलीय अिधकरण, ‘बी’ "यायपीठ, चे"नई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH: CHENNAI माननीय "ी मनु कुमार िग"र, "ाियक सद" एवं माननीय "ी एस.आर.रघुनाथा ,लेखा सद" के सम" । BEFORE HON’BLE SHRI MANU KUMAR GIRI, JUDICIAL MEMBER AND HON’BLE SHRI S. R. RAGHUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.3181/Chny/2024 िनधा"रण वष"/Assessment Year: 2017-18 v. The Assistant Commissioner of Shri Ganesan Anbuselvam, Income Tax, No.11-FA, Standard Colony, Non-Corporate Circle-2, Thiruthangal, Thiruthangal, Madurai. Tamil Nadu-626 130. [PAN: ADQPA9937R] (अपीलाथ"/Appellant) (""यथ"/Respondent) : Mr.S.Sridhar, Advoca…

DCIT,CIRCLE-I, LUDHIANA, LUDHIANA vs. ADINATH TEXTILES LIMITED, LUDHIANA

In the result both the appeal filed by the Revenue and Cross objection filed by the Assessee are dismissed

ITA 122/CHANDI/2024[2012-13]Status: DisposedITAT Chandigarh23 Jul 2025AY 2012-13

Bench: the appeal is finally heard or disposed off.

For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Shri Manav Bansal, CIT, DR
Section 147Section 148Section 68Section 69C

…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.122/Chd/ 2024 िनधा"रण वष" / Assessment Year : 2012-13 The DCIT बनाम M/s Adinath Textiles Circle-1, Ludhiana Limited K-302/1, Bholapur, Sahabana, Chandigarh Road, Ludhiana "ायी लेखा सं./PAN NO: AABCA9074E अपीलाथ"/Appellant ""थ"/Respondent CROSS OBJECTION NO. 22/Chd/2024 In (आयकर अपील सं./ ITA No.122/Chd/ 2024) िनधा"रण वष" / Assessment Year : 2…

OMEGA IT RESOURCES PVT,TRICHY vs. ASSESSING UNIT INCOME TAX, DEPARTMENT, CHENNAI

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

ITA 1531/CHNY/2023[2021-22]Status: DisposedITAT Chennai29 May 2024AY 2021-22

Bench: Shri Aby T Varkey, Hon’Ble & Shri S. R. Raghunatha, Hon’Bleआयकर अपील सं./Ita No.: 1531/Chny/2023 िनधा"रण वष" / Assessment Year: 2021-22 Income Tax Officer, Omega It Resources Pvt Ltd., V. Che-W-(191)(1), 109, Vignesh Apartments, Chennai. Veereswaram Approach Road, Srirangam, Trichy – 620 006. [Pan: Aabco-7735-N] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri. A.S. Ramakrishnan, Fca ""यथ" क" ओर से/Respondent By : Shri. D. Hema Bhupal, Jcit सुनवाई क" तारीख/Date Of Hearing : 01.05.2024 घोषणा क" तारीख/Date Of Pronouncement : 31.05.2024 आदेश /O R D E R

For Appellant: Shri. A.S. Ramakrishnan, FCAFor Respondent: Shri. D. Hema Bhupal, JCIT
Section 133(6)Section 139Section 143(3)Section 194JSection 37Section 40A(2)(b)

…the assessee filed a written submissions and reiterated the arguments made before the Assessing Officer. The assessee also relied upon case laws which are reproduced as under: (i) Havells India Ltd vs DCIT (TS-825-ITAT2022(Del)). (ii) Fancy Wear vs ITO [2017] 87 Taxmann.com 183 (iii) Sonicwall Technology System India Pvt Ltd vs ACIT ITA No. 3860/Mum/2019 (iv) M/s. Kesha Appliances Pvt Ltd vs ITO, ITA No. 2175/Del/216. 5. The ld. CIT(A), after considering the written submissions and case laws relied upon by the assessee held that, the assessee is failed to prove the genuineness of expenses claimed and case laws re…

M/S DIN DAYAL PURSOTAM LAL,SIRSA vs. PR.CIT, ROHTAK

ITA 148/CHANDI/2021[2016-17]Status: DisposedITAT Chandigarh04 Mar 2024AY 2016-17

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

For Appellant: Shri Gautam Jain, Advocate &For Respondent: Shri Rohit Sharma, CIT-DR
Section 147Section 263Section 40A(3)

…he following decisions, it has been settled that where purchases are duly recorded in the books of account, payment has been made through account payee cheques and the sales/closing stock are accepted, no disallowance can be made : i) M/s Fancy Wear Vs ITO, 167 ITD 621 (Mum) ii) CIT Vs Oswal Chemical & Fertilizers Ltd. 200 taxman 170 (Del) iii) CIT Vs Nikunj Exim P. Ltd. 372 ITR 619 (Bom) iv) Ramanand Sagar Vs DCIT 256 ITR 134 (Bom) v) Babulal C Borana V ITO 282 ITR 251 (Bom) vi) CIT Vs M.K.Brothers 163 ITR 249 (Guj) vii) CIT V Nangalia Fabrics (P) Ltd. 220 taxman 17 (Guj) viii) CIT V Famish Enterprises 276 CT…

M/S DIN DAYAL PURSOTAM LAL,SIRSA vs. PR.CIT, ROHTAK

ITA 147/CHANDI/2021[2015-16]Status: DisposedITAT Chandigarh04 Mar 2024AY 2015-16

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

For Appellant: Shri Gautam Jain, Advocate &For Respondent: Shri Rohit Sharma, CIT-DR
Section 147Section 263Section 40A(3)

…he following decisions, it has been settled that where purchases are duly recorded in the books of account, payment has been made through account payee cheques and the sales/closing stock are accepted, no disallowance can be made : i) M/s Fancy Wear Vs ITO, 167 ITD 621 (Mum) ii) CIT Vs Oswal Chemical & Fertilizers Ltd. 200 taxman 170 (Del) iii) CIT Vs Nikunj Exim P. Ltd. 372 ITR 619 (Bom) iv) Ramanand Sagar Vs DCIT 256 ITR 134 (Bom) v) Babulal C Borana V ITO 282 ITR 251 (Bom) vi) CIT Vs M.K.Brothers 163 ITR 249 (Guj) vii) CIT V Nangalia Fabrics (P) Ltd. 220 taxman 17 (Guj) viii) CIT V Famish Enterprises 276 CT…

M/S DIN DAYAL PURSOTAM LAL,SIRSA vs. PR.CIT, ROHTAK

ITA 146/CHANDI/2021[2011-12]Status: DisposedITAT Chandigarh04 Mar 2024AY 2011-12

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

For Appellant: Shri Gautam Jain, Advocate &For Respondent: Shri Rohit Sharma, CIT-DR
Section 147Section 263Section 40A(3)

…he following decisions, it has been settled that where purchases are duly recorded in the books of account, payment has been made through account payee cheques and the sales/closing stock are accepted, no disallowance can be made : i) M/s Fancy Wear Vs ITO, 167 ITD 621 (Mum) ii) CIT Vs Oswal Chemical & Fertilizers Ltd. 200 taxman 170 (Del) iii) CIT Vs Nikunj Exim P. Ltd. 372 ITR 619 (Bom) iv) Ramanand Sagar Vs DCIT 256 ITR 134 (Bom) v) Babulal C Borana V ITO 282 ITR 251 (Bom) vi) CIT Vs M.K.Brothers 163 ITR 249 (Guj) vii) CIT V Nangalia Fabrics (P) Ltd. 220 taxman 17 (Guj) viii) CIT V Famish Enterprises 276 CT…

ACIT CIRCLE-28(1), NEW DELHI vs. PINNACLE CLOTHING COMPANY, NEW DELHI

In the result, the appeal of the Revenue is dismissed

ITA 679/DEL/2020[2016-17]Status: DisposedITAT Delhi18 Aug 2023AY 2016-17

Bench: Sh. Kul Bharatdr. B. R. R. Kumar

For Appellant: Sh. K. Sampath, AdvFor Respondent: Sh. Vivek Vardhan, Sr. DR

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘F’, NEW DELHI Before Sh. Kul Bharat, Judicial Member Dr. B. R. R. Kumar, Accountant Member ITA No. 5833/Del/2019 : Asstt. Year: 2015-16 ITA No. 679/Del/2020 : Asstt. Year: 2016-17 ACIT/DCIT, Vs Pinnacle Clothing Company, Circle-28(1), B-377, New Friends Colony, New Delhi-110002 New Delhi-110065 (APPELLANT) (RESPONDENT) PAN No. AAIFP3678F CO No. 71/Del/2022 : Asstt. Year: 2015-16 CO No. 105/Del/2022 : Asstt. Year: 2016-17 Pinnacle Clothing Company, Vs ACIT/DCIT, B-377, New Friends Colony, Circle-28(1), New Delhi-110065 New Delhi-110002 (APPELLANT) (RESPONDENT) PAN…

DCIT CIRCLE-28(1), NEW DELHI vs. PINNACLE CLOTHING COMPANY, NEW DELHI

In the result, the appeal of the Revenue is dismissed

ITA 5833/DEL/2019[2015-16]Status: DisposedITAT Delhi18 Aug 2023AY 2015-16

Bench: Sh. Kul Bharatdr. B. R. R. Kumar

For Appellant: Sh. K. Sampath, AdvFor Respondent: Sh. Vivek Vardhan, Sr. DR

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘F’, NEW DELHI Before Sh. Kul Bharat, Judicial Member Dr. B. R. R. Kumar, Accountant Member ITA No. 5833/Del/2019 : Asstt. Year: 2015-16 ITA No. 679/Del/2020 : Asstt. Year: 2016-17 ACIT/DCIT, Vs Pinnacle Clothing Company, Circle-28(1), B-377, New Friends Colony, New Delhi-110002 New Delhi-110065 (APPELLANT) (RESPONDENT) PAN No. AAIFP3678F CO No. 71/Del/2022 : Asstt. Year: 2015-16 CO No. 105/Del/2022 : Asstt. Year: 2016-17 Pinnacle Clothing Company, Vs ACIT/DCIT, B-377, New Friends Colony, Circle-28(1), New Delhi-110065 New Delhi-110002 (APPELLANT) (RESPONDENT) PAN…

M/S. YASH CORPORATION,,AHMEDABAD vs. THE INCOME TAX OFFICER, WARD-5(2)(4),, AHMEDABAD

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

ITA 95/AHD/2017[2013-14]Status: DisposedITAT Ahmedabad01 Jan 2019AY 2013-14

Bench: Shri Waseem Ahmed & Ms Madhumita Royआयकर अपील सं./Ita No.95/Ahd/2017 "नधा"रण वष"/Asstt. Year: 2013-2014 M/S Yash Corporation, Ito, 410-411, Vrajbhumi Complex, Ward-5(2)(4), Vs. B/H, Shilp Building, Ahmedabad. C.G. Road, Ahmedabad Pan: Aaafy7520M

Section 234ASection 271Section 33(6)

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’SMC’’BENCH, AHMEDABAD BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER And MS MADHUMITA ROY, JUDICIAL MEMBER आयकर अपील सं./ITA No.95/AHD/2017 "नधा"रण वष"/Asstt. Year: 2013-2014 M/s Yash Corporation, ITO, 410-411, Vrajbhumi Complex, Ward-5(2)(4), Vs. B/h, Shilp Building, Ahmedabad. C.G. Road, Ahmedabad PAN: AAAFY7520M (Applicant) (Respondent) : Assessee by Shri Parimal Parmar, AR : Revenue by Shri Mudit Nagpal, Sr.DR सुनवाई क" तार"ख/Date of Hearing : 05/12/2018 घोषणा क" तार"ख /Date of Pronouncement: 01/01/2019 आदेश/O R D E R PER WASEEM AHMED,…

TIRUPATHI CONSTRUCTION CORPOATION,MUMBAI vs. ACIT 25(3), MUMBAI

In the result, assessee’s appeals are dismissed

ITA 1401/MUM/2017[2009-10]Status: DisposedITAT Mumbai27 Jul 2018AY 2009-10

Bench: Shri Saktijit Dey & Shri Ramit Kocharita Nos.1401, 1402 & 1403/Mum/2017 Assessment Years : 2009-10, 2010-11 & 2011-12 Tirupathi Construction Corporation, Acit 25(3) A-1, (Part) Monarch Castle, Mumbai. Vs. Hanuman Road, Vile Parle (E) Mumbai 400 057. Pan Aaaft6086D (Appellant) (Respondent)

For Appellant: Shri A N ShahFor Respondent: Shri V Justin
Section 133(6)Section 147

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “E”, MUMBAI Before Shri Saktijit Dey, Judicial Member & Shri Ramit Kochar, Accountant Member ITA Nos.1401, 1402 & 1403/Mum/2017 Assessment Years : 2009-10, 2010-11 & 2011-12 Tirupathi Construction Corporation, ACIT 25(3) A-1, (Part) Monarch Castle, Mumbai. Vs. Hanuman Road, Vile Parle (E) Mumbai 400 057. PAN AAAFT6086D (Appellant) (Respondent) Appellant By : Shri A N Shah Respondent By : Shri V Justin Date of Hearing : 09.07.2018 Date of Pronouncement : 27.07.2018 O R D E R Per Saktijit Dey, Judicial Member Aforesaid appeals filed by the assessee are aga…

ANSH MERCHANDISE P LTD,MUMBAI vs. DCIT 5(2), MUMBAI

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

ITA 6458/MUM/2014[2010-11]Status: DisposedITAT Mumbai16 Apr 2018AY 2010-11

Bench: Shri Joginder Singh & Shri Ramit Kocharआयकर अपीऱ सं./I.T.A. No.6458/Mum/2014 (नििाारण वर्ा / Assessment Year: 2010-11) बिाम/ Ansh Merchandise Private Dcit 5(2) Ltd, Aayakar Bhavan, Office No. 211, Balaji Arcade Mumbai-400020 V. Near Sejal Glass, S.V. Road, Kandivali (W), Mumbai-400067 स्थायी ऱेखा सं./ Pan : Aabcn8176E (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) ..

For Appellant: Dr. K. Shivaram &For Respondent: Shri. R.P Meena ,CIT-DR
Section 10(34)Section 143(3)Section 14A

…94 of paper book wherein decision of Hon’ble Bombay High Court in the case of CIT v. Ashish International in ITA no. 4299 of 2009 vide orders dated 22.2.2011 is placed. The assessee also relied upon decision in the case of Fancy Wear v. ITO reported in (2017)167 ITD 621(Mum-trib.). The assessee also drew our attention to para 5.4 of learned CIT-A appellate orders , and also to statement of fact filed before the learned CIT-A vide para B(v) of statement of fact to contend that cross examination of these parties were sought but denied by authorities below. The learned counsel for the assessee submitted that assess…

M/s Fancy Wear v. Income-tax Officer, Ward- 24 (3) (1) (87 Taxmann.com 183) — Cited in 11 Judgments | BharatTax