How many judgments cite M/s. SVS Oils Mills v. ACIT?

39 judgments on BharatTax cite M/s. SVS Oils Mills v. ACIT (113 Taxmann.com 388), spanning 2023 to 2025.

Which sections of the Income Tax Act does M/s. SVS Oils Mills v. ACIT come up under?

It is most often cited in judgments turning on Section 115BBE, Section 68, Section 69A, Section 69B, Section 133A, Section 143(3).

M/s. SVS Oils Mills v. ACIT

113 Taxmann.com 388High Court2020#3048 most cited

What is M/s. SVS Oils Mills v. ACIT authority for?

The omission of a correct section number in assessment orders does not invalidate additions made by assessing authorities, particularly when the amounts relate to unexplained investments under Section 69B.

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2023 to 2025.

Also referred to as

SVS Oil Mills v. ACIT · Section 69B · Section 69C · unexplained investment · mistaken section · assessment order validity · addition by assessing authority

Also reported as

418 ITR 442

Sections most often in play

Section 115BBE Section 68 Section 69A Section 69B Section 133A Section 143(3)Section 142(1)Section 69

Issues it is cited on

section 155bbe section 108 section 69b section 155 survey under section 133a unexplained expenditure profits and gains of business or profession section 133a section 115bb unexplained investment section 115b section 69c

Judgments citing M/s. SVS Oils Mills v. ACIT

N SUMATHI KUMAR HUF,CHENGALPATTU vs. DCIT, CENTRAL CIRCLE-3(3), CHENNAI

In the result, appeal filed by the Revenue is dismissed and Cross-

ITA 40/CHNY/2025[2018-19]Status: DisposedITAT Chennai18 Jul 2025AY 2018-19

Bench: Shri Manu Kumar Giri & Shri Amitabh Shuklaआयकर अपील सं./Ita No.40/Chny/2025 िनधा"रण वष"/Assessment Year: 2018-19 V. Smt. N. Sumathi Kumar, Huf, The Dcit, 56, High Road, Chengalpattu, Central Circle-3(3), Kancheepuram-603 002. Chennai. [Pan: Aaahn 0177 P] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./Ita No.330/Chny/2025 िनधा"रण वष"/Assessment Year: 2018-19

For Appellant: NoneFor Respondent: Ms. Anitha, Addl. CIT

Section 133ASection 143(3)

…आयकर अपीलीय अिधकरण ’सी’ "यायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH: CHENNAI "ी मनु कुमार िग"र, "ाियक सद" एवं एवं एवं एवं "ी अिमताभ शु"ा, लेखा सद" के सम" BEFORE SHRI MANU KUMAR GIRI, JUDICIAL MEMBER AND SHRI AMITABH SHUKLA, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.40/Chny/2025 िनधा"रण वष"/Assessment Year: 2018-19 v. Smt. N. Sumathi Kumar, HUF, The DCIT, 56, High Road, Chengalpattu, Central Circle-3(3), Kancheepuram-603 002. Chennai. [PAN: AAAHN 0177 P] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./ITA No.330/Chny/2025 िनधा"रण वष"/Assessment Year: 2018-19 v. The DCIT, N. Sumathi Kumar, HUF…

DEPUTY COMMISSIONER OF INCOME TAX, CHENNAI vs. N SUMATHI KUMAR, KANCHEEPURAM

In the result, appeal filed by the Revenue is dismissed and Cross-

ITA 330/CHNY/2025[2018-19]Status: DisposedITAT Chennai18 Jul 2025AY 2018-19

For Appellant: NoneFor Respondent: Ms. Anitha, Addl. CIT

Section 133ASection 143(3)

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…

MS. LUCKY FURNITURE,KOLHAPUR vs. ASSISTANT COMMISSIONER OF INCOME-TAX, CENTRAL CIRCLE, KOLHAPUR, KOLHAPUR

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

ITA 1905/PUN/2024[2019-20]Status: DisposedITAT Pune08 May 2025AY 2019-20

Bench: Shri R. K. Panda & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.1905/Pun/2024 िनधा"रण वष" / Assessment Year : 2019-20 M/S. Lucky Furniture, Vs. Acit, Central Circle, 215/11, Opp. Konduskar Petrol Kolhapur. Pump, Nh 4, Gokul Shirgaon, Kolhapur- 416234. Pan : Aagfl7482B Appellant Respondent Assessee By : Shri Bhuvanesh Kankani Revenue By Shri Ramnath P. Murkunde : Date Of Hearing : 11.02.2025 Date Of Pronouncement : 08.05.2025 आदेश / Order Per Vinay Bhamore, Jm: This Appeal Filed By The Assessee Is Directed Against The Order Dated 30.08.2024 Passed By Ld. Cit(A), Pune-11 [‘Ld. Cit(A)’] For The Assessment Year 2019-20. 2. The Appellant Has Raised The Following Grounds Of Appeal :- “1. On The Facts & Circumstances Prevailing In The Case & As Per Provisions & Scheme Of The Income-Tax Act, 1961 ('The Act') It Be Held That The Excess Stock Of Rs.52,45,600/- Found During Survey, Be Taxed Under The Head "Profit & Gains From Business & Profession'. Accordingly, The Addition So Made By The Ld. Ao By Categorizing Said Excess Stock Of Rs.52,45,600/-

For Appellant: Shri Bhuvanesh Kankani

Section 115BSection 133ASection 68Section 69B

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA No.1905/PUN/2024 िनधा"रण वष" / Assessment Year : 2019-20 M/s. Lucky Furniture, Vs. ACIT, Central Circle, 215/11, Opp. Konduskar Petrol Kolhapur. Pump, NH 4, Gokul Shirgaon, Kolhapur- 416234. PAN : AAGFL7482B Appellant Respondent Assessee by : Shri Bhuvanesh Kankani Revenue by Shri Ramnath P. Murkunde : Date of hearing : 11.02.2025 Date of pronouncement : 08.05.2025 आदेश / ORDER PER VINAY BHAMORE, JM: This appeal filed by the assessee is directed against the…

KATH BROTHERS,JAIPUR vs. ACIT, CENTRAL CIRCLE-3, JAIPUR, JAIPUR

In the result, the appeal of the assessee is allowed

ITA 77/JPR/2025[2019-20]Status: DisposedITAT Jaipur28 Apr 2025AY 2019-20

Bench: DR. S. SEETHALAKSHMI (Judicial Member)

For Appellant: Sh. Shrawan Kumar Gupta, AdvFor Respondent: Sh. Anoop Singh, Addl. CIT

Section 115BSection 133ASection 143(2)Section 143(3)Section 145(3)Section 234ASection 69

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, vk;dj vihy la-@ITA No. 77/JP/2025 fu/kZkj.k o"kZ@Assessment Year : 2019-20 cuke Kath Brothers ACIT, Vs. Dausa Road, VPO-Toonga Central Circle-03, Tehsil-Bassi, Jaipur Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AANFK3974G vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Sh. Shrawan Kumar Gupta, Adv. jktLo dh vksj ls@ Revenue by…

KIRAN FINE JEWELLERS PRIVATE LIMITED,JAIPUR vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-2,, JAIPUR

In the result ground no 2 raised by the assessee is allowed

ITA 648/JPR/2024[2017-18]Status: DisposedITAT Jaipur25 Feb 2025AY 2017-18

Bench: DR. S. SEETHALAKSHMI (Judicial Member)

For Appellant: Sh. S. R. Sharma, CA &For Respondent: Sh. P. P. Meena, CIT-Th. V.H

Section 115BSection 143(3)Section 145(3)Section 68Section 69A

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, vk;dj vihy la-@ITA No. 648/JP/2024 fu/kZkj.k o"kZ@Assessment Year : 2017-18 cuke M/s Kiran Fine Jewellers Private DCIT, Vs. Limited, Central Circle-02, F-19, Gautam Marg, Vaishali Jaipur Nagar, Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AADCK7512P vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Sh. S. R. Sharma, CA & Sh. R.…

DCIT, JAIPUR vs. AMRAPALI JEWELS PVT. LTD. , JAIPUR

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

ITA 740/JPR/2024[2021]Status: DisposedITAT Jaipur19 Feb 2025

Bench: Him.

For Appellant: Sh. Sanjay Jhanwar, Sr. AdvFor Respondent: Mrs. Alka Gautam, CIT-DR

Section 143(3)Section 145(3)Section 153DSection 251Section 69B

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, vk;dj vihy la-@ITA No. 750/JP/2024 fu/kZkj.k o"kZ@Assessment Year : 2021-22 cuke Amrapali Jewels Pvt. Ltd. ACIT, Vs. K-14B Ashok Marg, C-Scheme, Central Circle-01, Jaipur Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AABCA 3277 F vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITA No. 740/JP/2024 fu/kZkj.k o"kZ@Assessment Years : 2021-22 cuke DCIT A…

JAGDISH KUMAR ARORA,BHAWANIMANDI vs. DCIT, CENTRAL CIRCLE- KOTA, KOTA

In the result, the appeal of the assessee is allowed

ITA 1195/JPR/2024[2017-18]Status: DisposedITAT Jaipur11 Feb 2025AY 2017-18

Bench: SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member), SHRI NARINDER KUMAR (Judicial Member)

For Appellant: Sh. Shrawan Kumar Gupta, AdvFor Respondent: Mrs. Anita Rinesh, JCIT-Sr. DR

Section 115BSection 143(3)Section 145(3)Section 234ASection 69

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR Jh jkBkSM+ deys'k t;UrHkkbZ] ys[kk lnL; ,o Jh ujsUnz dqekj] U;kf;d lnL; ds le{k BEFORE: SHRI RATHOD KAMLESH JAYANTBHAI, AM & SHRI NARINDER KUMAR, JM vk;djvihy la-@ITA No. 1195/JP/2024 fu/kZkj.k o"kZ@Assessment Year : 2017-18 cuke Jagdish Kumar Arora DCIT Vs. Near Gandhi Manch Central Circle, Bhawanimandi Kota LFkk;hys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAVPA4974A vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@Assessee by : Sh. Shrawan Kumar Gupta, Adv. jktLo dh vksj ls@Revenue by: Mrs. Anita…

DY.COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1, AURANGABAD, 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…

YUWAM EDUCATION PVT. LTD.,JAIPUR vs. DCIT, CIRCLE-6, JAIPUR, JAIPUR

ITA 1029/JPR/2024[2016-17]Status: DisposedITAT Jaipur20 Dec 2024AY 2016-17

Bench: SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member), SHRI NARINDER KUMAR (Judicial Member)

For Appellant: Sh. P. C. Parwal, CAFor Respondent: Mrs. Anita Rinesh, JCIT-Sr. DR

Section 115BSection 143(2)Section 143(3)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR Jh jkBkSM+ deys'k t;UrHkkbZ] ys[kk lnL; ,o Jh ujsUnz dqekj] U;kf;d lnL; ds le{k BEFORE: SHRI RATHOD KAMLESH JAYANTBHAI, AM & SHRI NARINDER KUMAR, JM vk;dj vihy la-@ITA No.1029/JP/2024 fu/kZkj.k o"kZ@Assessment Year : 2016-17 cuke Yuwam Education Private Ltd. The DCIT, Vs. G-3 Prisom Tower, Opposite Old Circle-06, Subzi Mandi Lalkothi, Jaipur Jaipur LFkk;hys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAACY 5912 G vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@Assessee by : Sh. P. C. Parwal, CA jktLo d…

DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1, MANGALORE vs. RAJ DIAMONDS, MUMBAI

The appeal of the revenue is dismissed as indicated above

ITA 1541/BANG/2024[2020-21]Status: DisposedITAT Bangalore16 Dec 2024AY 2020-21

Bench: Shri Laxmi Prasad Sahu & Shri Prakash Chand Yadavassessment Year: 2020-21

For Appellant: Sri V. Srinivasan, A.RFor Respondent: Sri Subramanian S., D.R

Section 115BSection 142(1)Section 68Section 69ASection 69B

…contended that view of the ld. CIT(A) that the cash and unaccounted stock found during search is also become the business income of the assessee is not tenable. The ld. D.R. relied upon the judgement of Hon’ble Madras High Court in the case of SVS Oil Mills (113 Taxmann.com 388). 5. The ld. Counsel for the assessee relied upon the order of ld. CIT(A) and contended that the ld. CIT(A) was correct in holding that the amount of undisclosed cash as well as unaccounted stock is to be taxed as business income and not as undisclosed investment u/s 69A of the Act. 5.1 Ld. Counsel for the assessee relied upon the judge…

ARUN KUMAR,CHOOLAI TAMILNADU vs. DCIT, CENTRAL CIRCLE 3(4), CHENNAI, CHENNAI

In the result, the appeal of the assesse is dismissed

ITA 306/CHNY/2023[2020-21]Status: DisposedITAT Chennai23 Oct 2024AY 2020-21

Bench: Shri Manu Kumar Giri & Shri Amitabh Shuklaआयकर अपील सं./Ita No.306 /Chny/2023 धििाारण वर्ा /Assessment Year: 2020-21 Arun Kumar Deputy Commissioner Of No.99/48, V.V.Koil Street, Vs. Income Tax, Choolai, Central Circle-3(4), Chennai-600112. Chennai. [Pan: Autpk 0322J] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/ Appellant By : Shri N.Arjun Raj, Advocate. प्रत्यर्थी की ओर से /Respondent By : Shri V.Nandakumar, Cit सुिवाई की तारीख/Date Of Hearing : 31.07.2024 घोर्णा की तारीख /Date Of Pronouncement : 23.10.2024 आदेश / O R D E R Per Amitabh Shukla, A.M : This Appeal Is Filed Against The Order Bearing Din & Order No.Itba/Apl/M/250/2022-23/1049524542(1) Dated 08.02.2023 Of The Learned Commissioner Of Income Tax [Herein After “Cit(A) For The Assessment Years 2020-21. Through The Aforesaid Appeal The Assesse Has Challenged Order U/S 250 Dated 08.02.2023 Passed By Cit(A), Chennai. :- 2 -:

For Appellant: Shri N.Arjun Raj, AdvocateFor Respondent: Shri V.Nandakumar, CIT

Section 115BSection 250Section 69A

…has held that if the assesse fails to lead satisfactory evidence in support of its claim, a presumption qua his guilt can be taken to make an addition. The Ld. DR also placed reliance upon the decision of Hon’ble Madras High Court in the case of SVS Oil mills 418 ITR 442. The Ld. AR would like to make us believe that the impugned cases are distinguished. 4.0 We have heard rival submissions in the light of material available on records. On the controversy of assessing officer admitting in para-3 of his order that the impugned cash is a business receipt, we do not find any such finding given by the assessing offic…

MADAN GANGADHAR BIDARKAR,LATUR vs. THE ASSISTANT COMMISSIONER OF INCOME TAX CENTRAL CIRCLE-1, AURANGABAD

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

ITA 423/PUN/2024[2018-19]Status: DisposedITAT Pune20 Sept 2024AY 2018-19

Bench: Shri Inturi Rama Rao & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.423/Pun/2024 "नधा"रण वष" / Assessment Year : 2018-19

For Appellant: Shri Prateek JhaFor Respondent: Shri Ramnath P. Murkunde

Section 115BSection 131Section 133ASection 143(1)Section 143(2)Section 143(3)Section 250Section 68BSection 69Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA No.423/PUN/2024 "नधा"रण वष" / Assessment Year : 2018-19 Madan Gangadhar Bidarkar, Vs. ACIT, Central Circle-1, 111/85, Jaylaxmi Electricals, Aurangabad. Gandhi Maidan, Latur, Dist. Latur-413512 Maharashtra PAN : AHSPB1369E Appellant Respondent Assessee by : Shri Prateek Jha Revenue by : Shri Ramnath P. Murkunde Date of hearing : 09.07.2024 Date of pronouncement : 20.09.2024 आदेश / ORDER PER VINAY BHAMORE, JM: This is an appeal filed by the assess…

DEPUTY COMMISSIONER OF INCOME TAX, AURANGABAD vs. VAISHALI AGRO SOYA PRODUCTS, UDGIR

Appeal is dismissed in above terms

ITA 634/PUN/2024[2019-20]Status: DisposedITAT Pune11 Sept 2024AY 2019-20

Bench: Shri Rama Kanta Panda & Shri Satbeer Singh Godara

For Appellant: Shri Shubham RathiFor Respondent: Shri Ajay Kumar Keshari

Section 11Section 115BSection 143(3)Section 69B

…1 ITA.No.634/PUN./2024 IN THE INCOME TAX APPELLATE TRIBUNAL PUNE “B” BENCH : PUNE BEFORE SHRI RAMA KANTA PANDA, VICE PRESIDENT AND SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER I.T.A. No.634/PUN/2024 [E-APPEAL] Assessment Year 2019-2020 The DCIT, Vaishali Agro Soya Aayakar Bhawan, Near Holy Products, S.No.54/3, Cross English School, vs Nalegaon Road, UDGIR. Cantonment, AURANGABAD PIN – 413 517. PIN – 431 001. PAN AAKFV1115F Maharashtra. Maharashtra. (Appellant) (Respondent) For Assessee : Shri Shubham Rathi For Revenue : Shri Ajay Kumar Keshari Date of Hearing : 09.09.2024 Date of Pronouncement : 11.09.2024 OR…

SARANGABANI KIRUBAGARAN,CHENNAI vs. DCIT, CIRCLE-1(2), CHENNAI

The appeal stand allowed in terms of our above order

ITA 1238/CHNY/2023[2015-16]Status: DisposedITAT Chennai04 Sept 2024AY 2015-16

Bench: SHRI MAHAVIR SINGH (Vice President), SHRI MANOJ KUMAR AGGARWAL (Accountant Member)

For Appellant: Ms.T.V. Muthu Abirami (Advocate)-Ld.ARFor Respondent: Shri Nilay Baran Som (CIT) -Ld. DR

Section 132Section 133ASection 153CSection 271(1)Section 69Section 69ASection 69BSection 69C

…आयकर अपीलीय अिधकरण “ए” "ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, CHENNAI माननीय "ी महावीर िसंह, उपा ! एवं माननीय "ी मनोज कुमार अ%वाल ,लेखा सद( के सम!। BEFORE HON’BLE SHRI MAHAVIR SINGH, VP AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं./ ITA No.1238/Chny/2023 (िनधा)रण वष) / Assessment Year: 2015-16) Shri Sarangabani Kirubakaran DCIT बनाम/ 17/6, First Pillayar Koil Street, Circle-1(2) Vs. Ekkatuthangal, Chennai-600 032. Chennai. "थायीलेखासं./जीआइआरसं./PAN/GIR No. BUMPK-0892-B (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant by : Ms.T.V. Muthu Abirami (Advocate)-Ld.AR…

SARANGABANI KIRUBAKARAN,CHENNAI vs. DCIT, CIRCLE-1(2), CHENNAI

The appeal stand allowed in terms of our above order

ITA 1237/CHNY/2023[2014-15]Status: DisposedITAT Chennai04 Sept 2024AY 2014-15

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.1237/Chny/2023 (िनधा)रण वष) / Assessment Year: 2014-15) Shri Sarangabani Kirubakaran Dcit बनाम/ 17/6, First Pillayar Koil Street, Circle-1(2) Vs. Ekkatuthangal, Chennai-600 032. Chennai. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Bumpk-0892-B (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Ms. T.V. Muthu Abirami (Advocate)-Ld.Ar " थ"कीओरसे/Respondent By : Shri Nilay Baran Som (Cit) -Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 25-07-2024 घोषणाकीतारीख /Date Of Pronouncement : 04-09-2024 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2014-15 Arises Out Of The Common Order Of Learned Commissioner Of Income Tax (Appeals)-18, Chennai, [Cit(A)] Dated 13-09-2023 In The Matter Of An Assessment Framed By The Ld. Ao U/S.153C R.W.S. 144 Of The Act On 31- 03-2022. The Grievance Of The Assessee Is Confirmation Of Addition U/S 69 For Rs.8.04 Lacs & Rs.5 Lacs. The Assessee Is Also Aggrieved By Computation Of Long-Term Capital Gains (Ltcg) Of Rs.157.45 Lacs. 2. The Ld Ar Advanced Arguments On Merits As Well As On Legal Grounds & Also Raised Additional Grounds Of Appeal. The Ld. Cit-Dr

For Appellant: Ms. T.V. Muthu Abirami (Advocate)-Ld.ARFor Respondent: Shri Nilay Baran Som (CIT) -Ld. DR

Section 153CSection 69

…आयकर अपीलीय अिधकरण “ए” "ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, CHENNAI माननीय "ी महावीर िसंह, उपा ! एवं माननीय "ी मनोज कुमार अ%वाल ,लेखा सद( के सम!। BEFORE HON’BLE SHRI MAHAVIR SINGH, VP AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं./ ITA No.1237/Chny/2023 (िनधा)रण वष) / Assessment Year: 2014-15) Shri Sarangabani Kirubakaran DCIT बनाम/ 17/6, First Pillayar Koil Street, Circle-1(2) Vs. Ekkatuthangal, Chennai-600 032. Chennai. "थायीलेखासं./जीआइआरसं./PAN/GIR No. BUMPK-0892-B (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant by : Ms. T.V. Muthu Abirami (Advocate)-Ld.A…

SARANGABANI KIRUBAGARAN,CHENNAI vs. DCIT, CIRCLE-1(2), CHENNAI

The appeal stand allowed in terms of our above order

ITA 1236/CHNY/2023[2013-14]Status: DisposedITAT Chennai04 Sept 2024AY 2013-14

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.1236/Chny/2023 (िनधा)रण वष) / Assessment Year: 2013-14) Shri Sarangabani Kirubakaran Dcit बनाम/ 17/6, First Pillayar Koil Street, Circle-1(2) Vs. Ekkatuthangal, Chennai-600 032. Chennai. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Bumpk-0892-B (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Ms.T.V. Muthu Abirami (Advocate)-Ld.Ar " थ"कीओरसे/Respondent By : Shri Nilay Baran Som (Cit) -Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 25-07-2024 घोषणाकीतारीख /Date Of Pronouncement : 04-09-2024 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2013-14 Arises Out Of The Common Order Of Learned Commissioner Of Income Tax (Appeals)-18, Chennai, [Cit(A)] Dated 13-09-2023 In The Matter Of An Assessment Framed By The Ld. Ao U/S.153C R.W.S. 153A R.W.S. 143(3) Of The Act On 31-03-2022. The Only Grievance Of The Assessee Is Confirmation Of Addition U/S 69 For Rs.30 Lacs & Assessment Of Short- Term Capital Gain (Stcg) For Rs.12.19 Lacs. 2. The Ld Ar Advanced Arguments & Submitted That Impugned Addition Of Rs.30 Lacs U/S 69 Represent Advance Received Through

For Appellant: Ms.T.V. Muthu Abirami (Advocate)-Ld.ARFor Respondent: Shri Nilay Baran Som (CIT) -Ld. DR

Section 132Section 133ASection 153CSection 271(1)(c)Section 69Section 69ASection 69BSection 69C

…आयकर अपीलीय अिधकरण “ए” "ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, CHENNAI माननीय "ी महावीर िसंह, उपा ! एवं माननीय "ी मनोज कुमार अ%वाल ,लेखा सद( के सम!। BEFORE HON’BLE SHRI MAHAVIR SINGH, VP AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं./ ITA No.1236/Chny/2023 (िनधा)रण वष) / Assessment Year: 2013-14) Shri Sarangabani Kirubakaran DCIT बनाम/ 17/6, First Pillayar Koil Street, Circle-1(2) Vs. Ekkatuthangal, Chennai-600 032. Chennai. "थायीलेखासं./जीआइआरसं./PAN/GIR No. BUMPK-0892-B (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant by : Ms.T.V. Muthu Abirami (Advocate)-Ld.AR…

SARANGABANI KIRUBAKARAN,CHENNAI vs. DCIT, CIRCLE-1(2), CHENNAI

The appeal stand allowed

ITA 1235/CHNY/2023[2012-13]Status: DisposedITAT Chennai04 Sept 2024AY 2012-13

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.1235/Chny/2023 (िनधा)रण वष) / Assessment Year: 2012-13) Shri Sarangabani Kirubakaran Dcit बनाम/ 17/6, First Pillayar Koil Street, Circle-1(2) Vs. Ekkatuthangal, Chennai-600 032. Chennai. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Bumpk-0892-B (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Ms.T.V.Muthu Abirami,(Advocate)-Ld.Ar " थ"कीओरसे/Respondent By : Shri Nilay Baran Som (Cit) -Ld. Sr.Dr सुनवाईकीतारीख/Date Of Hearing : 25-07-2024 घोषणाकीतारीख /Date Of Pronouncement : 04-09-2024 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2012-13 Arises Out Of The Common Order Of Learned Commissioner Of Income Tax (Appeals)-18, Chennai, [Cit(A)] Dated 13-09-2023 In The Matter Of An Assessment Framed By The Ld. Ao U/S.153C R.W.S. 153A R.W.S. 143(3) Of The Act On 30-03-2022. The Only Grievance Of The Assessee Is Confirmation Of Addition U/S 69 For Rs.6.50 Lacs. 2. The Ld. Ar Advanced Arguments & Submitted That Impugned Addition Represents Receipt Of Loan From A Friend Through Banking Channels Which Could Not Be Added U/S 69. This Addition Does Not Satisfy

For Appellant: Ms.T.V.Muthu Abirami,(Advocate)-Ld.ARFor Respondent: Shri Nilay Baran Som (CIT) -Ld. Sr.DR

Section 132Section 133ASection 153CSection 69Section 69ASection 69BSection 69C

…ource thereof. It is crystal clear that same is not the case here. The assessee is only a recipient of the loan. 5. The Ld. CIT-DR, in the written submissions, has referred to the decision of Hon’ble High Court of Madras in the case of SVS Oil Mills vs. ACIT (113 Taxmann.com 388). In that case, the assessee was subjected to survey u/s 133A and excess stock was found. The Ld. AO held that excess stock was to be added as undisclosed income of the assessee u/s 69C. It was observed by Hon’ble Court as under: - 7. However, before parting with, we may observe that there is a series of five provisions viz., Section 69-U…

YASH CONSTRUCTION CO.,LATUR vs. ACIT, CIRCLE 1, AURANGABAD, 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

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