Man Mohan Sadani v. CIT

304 ITR 52High Court2008#772 most cited

What is Man Mohan Sadani v. CIT authority for?

When assessing income from undisclosed or unrecorded sales, the entire sale proceeds cannot be added to the assessee's income; instead, only the net profit embedded in such unaccounted sales, determined by applying the assessee's net profit rate, should be taxed.

132

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2011 to 2025.

Also referred to as

Man Mohan Sadani v. CIT · undisclosed sales income · unaccounted sales addition · net profit rate application · entire sale proceeds not to be added · Section 153A search assessment · Section 132 search and seizure · best judgment assessment undisclosed sales · on-money income computation · rejection of books of account profit rate · 304 ITR 52

Also reported as

188 Taxmann 277

Sections most often in play

Section 143(3)Section 153ASection 69CSection 115BBESection 132(4)Section 142(1)Section 132Section 143(2)

Issues it is cited on

on money receiptexplanation to section 37principal officersurvey under section 133asection 192section 145(3)rejection of books of accountblock periodsection 145on-moneyloose paperssection 40(a)(i)

Judgments citing Man Mohan Sadani v. CIT

M/S Agroha Ornaments, Gwalior vs. ACIT., Central, Gwalior

ITA 135/AGR/2019[2017-18]Status: DisposedITAT Agra28 Mar 2025AY 2017-18

Bench: Hon’Ble Shri Satbeer Singh Godara, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं. / Ita No.135/Agr/2019 (िनधा"रणवष" / Assessment Year: 2017-18) M/S Agroha Ornaments Acit (Central) बनाम/ Solid Gold Plaza, Sarafa Bazar Gwalior Vs. Lashkar, Gwalior 474011 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Abgfa-1001-J (अपीलाथ"/Appellant) : (""थ" / Respondent) & 2. आयकरअपील सं. / Ita No.586/Agr/2019 (िनधा"रणवष" / Assessment Year: 2017-18) Acit (Central) M/S Agroha Ornaments बनाम/ Gwalior Solid Gold Plaza, Sarafa Bazar Vs. Lashkar, Gwalior 474011 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Abgfa-1001-J (अपीलाथ"/Appellant) : (""थ" / Respondent) Assessee By : Shri Ashok Vijayawargiya (Ca) – Ld. Ar Revenue By : Shri Sukesh Kumar Jain – Ld. Cit-Dr सुनवाईकीतारीख/Date Of Hearing : 20-02-2025 घोषणाकीतारीख /Date Of Pronouncement : 28-03-2025

For Appellant: Shri Ashok Vijayawargiya (CA) – Ld. ARFor Respondent: Shri Sukesh Kumar Jain – Ld. CIT-DR
Section 132(1)Section 132(4)Section 142(1)Section 153ASection 69A

…from the date of search. The Ld. CIT(A) held that entire sales could not be held to be profit of the assessee as per the decision of Hon’ble MP High Court in the case of CIT vs. Balchand Ajit Kumar (263 ITR 610) and also in the case of Manmohan Sadani vs CIT (304 ITR 52). In these decisions, it was held that total sales could not be regarded as the profit of the assessee rather it was net profit rate which was to be adopted in such cases. Reliance was placed on various other judicial decisions to support this conclusion. Therefore, Ld. AO erred in adding the entire cash deposit which was generated out of recorded…

ACIT, Central Circle, Alwar vs. Sh. Tara Chand Gupta, Alwar

In the result the appeal filed by the revenue in ITA no

ITA 514/JPR/2024[2017-18]Status: DisposedITAT Jaipur10 Mar 2025AY 2017-18

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI, AM आयकर अपील सं./ITA. Nos.447 to 449/JP/2024 निर्धारण वर्ष / Assessment Years : 2015-16 to 2017-18 Shri Tarachand Gupta 9 Keshav Nagar Sch 13, Alwar बनाम ACIT, Vs. Central Circle, Alwar स्थायी लेखा सं./ जीआईआर सं./PAN/GIR No.: AAYPC 5777 E अपीलार्थी / Appellant प्रत्यर्थी / Respondent आयकर अपील सं./ITA. No. 514/JP/2024 निर्धारण वर्ष / Assessment Year : 2017-18 ACIT, Central Circle, Alwar बनाम Shri Tarachand Gupta 9 Kesh

For Appellant: Sh. P. C. Parwal, C.AFor Respondent: Sh. Arvind Kumar, CIT-DR a
Section 143(3)Section 68Section 69C

…investment to make the alleged unaccounted receipts/sales. Only net profit rate can be applied on unaccounted sales/receipts. AO not justified in making further addition as the undisclosed income offered by assessee covers such amount. Mohan Sadhani Vs. CIT 304 ITR 52 (MP) Held that entire sale proceeds cannot be added to income, only NP rate to be adopted. CIT Vs. Balchand Ajit Kumar 263 ITR 610 (MP) The facts of this case were that in a search conducted at the business and residential premises of the assessee, it was found that there were credit sales which were not reflected in the books of account. On Sh.…

Sh. Tarachand Gupta, Alwar vs. ACIT, Central Circle, Alwar

In the result the appeal filed by the revenue in ITA no

ITA 449/JPR/2024[2017-18]Status: DisposedITAT Jaipur10 Mar 2025AY 2017-18

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI, AM आयकर अपील सं. / ITA. Nos.447 to 449/JP/2024 निर्धारण वर्ष / Assessment Years : 2015-16 to 2017-18 Shri Tarachand Gupta 9 Keshav Nagar Sch 13, Alwar बनाम Vs. ACIT, Central Circle, Alwar स्थायी लेखा सं./ जीआईआर सं./PAN/GIR No.: AAYPC 5777 E अपीलार्थी / Appellant प्रत्यर्थी / Respondent आयकर अपील सं./ITA. No. 514/JP/2024 निर्धारण वर्ष / Assessment Year : 2017-18 ACIT, Central Circle, Alwar बनाम Shri Tarachand Gupta 9 Ke

For Appellant: Sh. P. C. Parwal, C.AFor Respondent: Sh. Arvind Kumar, CIT-DR a
Section 143(3)Section 68Section 69C

…investment to make the alleged unaccounted receipts/sales. Only net profit rate can be applied on unaccounted sales/receipts. AO not justified in making further addition as the undisclosed income offered by assessee covers such amount. Mohan Sadhani Vs. CIT 304 ITR 52 (MP) Held that entire sale proceeds cannot be added to income, only NP rate to be adopted. CIT Vs. Balchand Ajit Kumar 263 ITR 610 (MP) The facts of this case were that in a search conducted at the business and residential premises of the assessee, it was found that there were credit sales which were not reflected in the books of account. On Sh.…

Sh. Tarachand Gupta, Alwar vs. ACIT, Central Circle, Alwar

In the result the appeal filed by the revenue in ITA no

ITA 447/JPR/2024[2015-16]Status: DisposedITAT Jaipur10 Mar 2025AY 2015-16
For Appellant: Sh. P. C. Parwal, C.AFor Respondent: Sh. Arvind Kumar, CIT-DR
Section 143(3)Section 68Section 69C

…y investment to make the alleged unaccounted receipts/sales. Only net profit rate can be applied on unaccounted sales/receipts. AO not justified in making further addition as the undisclosed income offered by assessee covers such amount. Mohan Sadhani Vs. CIT 304 ITR 52 (MP) Held that entire sale proceeds cannot be added to income, only NP rate to be adopted. CIT Vs. Balchand Ajit Kumar 263 ITR 610 (MP) The facts of this case were that in a search conducted at the business and residential premises of the assessee, it was found that there were credit sales which were not reflected in the books of account. On scrut…

The Asstt. Commissioner of Incometax, Central Circle-1(2), Ahmedabad vs. Ginger Properties Pvt. Ltd., Ahmedabad

In the result, the appeal of the Revenue is dismissed

ITA 483/AHD/2023[2019-20]Status: DisposedITAT Ahmedabad05 Mar 2025AY 2019-20

Bench: Ms. Suchitra Kamble & Shri Narendra Prasad Sinha

…- Sankalp Recreation P. Ltd. Vs. ACIT – IT(SS)A No.65/Ahd/2022 CIT vs. President Industries (2002) – 258 ITR 654 (Guj) CIT vs. Balchand Ajit Kumar (2003) – 263 ITR 610 (MP) CIT vs. Gurubachhan Singh (2008) – 302 ITR 63 (Guj) Man Mohan Sadani vs. CIT (2008) – 304 ITR 52 (MP) CIT vs. Samir Synthetics Mill (2010) – 326 ITR 410 (Guj) DCIT vs. Panna Corporation – Tax Appeal 323 of 2000 (Guj) Chetan C. Patel vs. ACIT – IT(SS)A No.522/Ahd/2011 and others CIT vs. Jay Builders (2013) - 33 taxman.com 62 (Guj) Greenfield Reality P. Ltd – IT(SS)A No.289/Ahd/2018 & Others 5.2 The Ld. AR further submitted that the next logic…

Ginger Properties Private Limited, Ahmedabad vs. The Asstt. Commissioner of Incometax, Central Circle-1(2), Ahmedabad

In the result, the appeal of the Revenue is dismissed

ITA 433/AHD/2023[2019-20]Status: DisposedITAT Ahmedabad05 Mar 2025AY 2019-20

Bench: Ms. Suchitra Kamble & Shri Narendra Prasad Sinha

…- Sankalp Recreation P. Ltd. Vs. ACIT – IT(SS)A No.65/Ahd/2022 CIT vs. President Industries (2002) – 258 ITR 654 (Guj) CIT vs. Balchand Ajit Kumar (2003) – 263 ITR 610 (MP) CIT vs. Gurubachhan Singh (2008) – 302 ITR 63 (Guj) Man Mohan Sadani vs. CIT (2008) – 304 ITR 52 (MP) CIT vs. Samir Synthetics Mill (2010) – 326 ITR 410 (Guj) DCIT vs. Panna Corporation – Tax Appeal 323 of 2000 (Guj) Chetan C. Patel vs. ACIT – IT(SS)A No.522/Ahd/2011 and others CIT vs. Jay Builders (2013) - 33 taxman.com 62 (Guj) Greenfield Reality P. Ltd – IT(SS)A No.289/Ahd/2018 & Others 5.2 The Ld. AR further submitted that the next logic…

Vasant Nivrutti Zimur, Thane vs. Income Tax Officer, WD-17(2)(4), Mumbai

In the result the appeal filed by the assessee is partly allowed and appeal of the revenue is dismissed

ITA 1693/MUM/2024[2017-18]Status: DisposedITAT Mumbai24 Feb 2025AY 2017-18

Bench: Hon’Ble Shri Sandeep Gosain & Shri Prabhash Shankarvs. Ito, Ward – 17(2)(4) Vasant Nivrutti Zimur, Room No. 112, 1St A 401, Osho Siddharth Floor, Kautilya Osho Dhara Residency, Bhavan, Bkc, Godrej Hill Road, Bandra Khandakpada, Kalyan West 421301. Pan/Gir No. Aagpz4209C (Applicant) (Respondent) Ito, Ward – 28(3)(1) Vs. Vasant Nivrutti Zimur, 316, 3Rd Floor, No.6, A 401, Osho Siddharth Vashi Rlw Stn Complex, Osho Dhara Residency, Vashi, Mumbai - 400703 Godrej Hill Road, Khandakpada, Kalyan West - 421301. Pan/Gir No. Aagpz4209C (Applicant) (Respondent)

Section 131Section 133(6)Section 144Section 147Section 148Section 250Section 69A

…each case. In the present case net profit rate of five per cent has been applied. It is not appropriate that the same requires to be enhanced. It is high. In any case, it cannot be said that there has been perversity of approach." c) Man Mohan Sadani vs. CIT 304 ITR 52 (MP- High court) "Entire sale proceeds of the assessee cannot be added to his income for assessing income from undisclosed sales; net profit rate has to be applied." d) Kachwala Gems vs. JCIT 288 ITR 10 (SC) "It is well settled that in a best judgment assessment there is always a certain degree of guesswork. No doubt the authorities concerned shou…

Sankalp in, Ahmedabad vs. The Asstt. Commissioner of Income Tax, Central Circle-1(2), Ahmedabad

In the result Revenue’s Ground Nos

ITA 577/AHD/2022[2019-20]Status: DisposedITAT Ahmedabad31 Jan 2025AY 2019-20

Bench: Shri T.R. SENTHIL KUMAR (Judicial Member), Shri NARENDRA PRASAD SINHA (Accountant Member)

Section 132Section 69C

…p Recreation P. Ltd. vs. ACIT – IT(SS)A 65/Ahd/2022; * CIT vs. President Industries – (2002) 258 ITR 654 (Guj.); * CIT vs. Balchand Ajit Kumar – (2003) 263 ITR 610 (MP); * CIT v. Gurubachhan Singh – (2008) 302 ITR 63 (Guj); * Man Mohan Sadani vs. CIT – (2008) 304 ITR 52 (MP); * CIT v. Samir Synthetics Mill – (2010) 326 ITR 410 (Guj); * DCIT v. Panna Corporation – Tax Appeal 323 of 2000 (Guj); * Chetan C. Patel v. ACIT – IT(SS)A 522/Ahd/2011 and others; * CIT v. Jay Builders – (2013) 33 taxmann.com 62 (Guj); * Greenfield Reality P. Ltd.– IT(SS)A 289/Ahd/2018 & others; I.T.A Nos. 45 to 48/Ahd/2022 & Ors. A.Ys. 201…

The Asstt. Commissioner of Income Tax, Central Circle-1(2), Ahmedabad vs. Sankalp in, Ahmedabad

In the result Revenue's Ground Nos

ITA 568/AHD/2022[2019-20]Status: DisposedITAT Ahmedabad31 Jan 2025AY 2019-20

Bench: Shri T.R. SENTHIL KUMAR, Judicial Member\nAnd\nShri NARENDRA PRASAD SINHA (Accountant Member)

Section 132Section 69C

…p Recreation P. Ltd. vs. ACIT – IT(SS)A 65/Ahd/2022; * CIT vs. President Industries – (2002) 258 ITR 654 (Guj.); * CIT vs. Balchand Ajit Kumar – (2003) 263 ITR 610 (MP); * CIT v. Gurubachhan Singh – (2008) 302 ITR 63 (Guj); * Man Mohan Sadani vs. CIT – (2008) 304 ITR 52 (MP); * CIT v. Samir Synthetics Mill – (2010) 326 ITR 410 (Guj); * DCIT v. Panna Corporation – Tax Appeal 323 of 2000 (Guj); * Chetan C. Patel v. ACIT – IT(SS)A 522/Ahd/2011 and others; * CIT v. Jay Builders – (2013) 33 taxmann.com 62 (Guj); * Greenfield Reality P. Ltd.– IT(SS)A 289/Ahd/2018 & others; 6. 3. The next logical step is to determine t…

DCIT Cent, Circle 1(3), Nagpur vs. Radhika Vegetable Oils Pvt Limited, Vizianagaram

In the result, appeal filed by the Revenue is dismissed

ITA 17/NAG/2024[2019-20]Status: DisposedITAT Nagpur27 Jan 2025AY 2019-20

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri Mukesh AgrawalFor Respondent: Shri Sandipkumar Salunke
Section 115BSection 132Section 143(3)Section 147Section 148Section 40A(3)Section 69A

…t profit @2.55%. There is settled law that the entire undisclosed sales could not be treated as profit of the assessee. In support of the contention of the assessee, the assessee placed reliance on the following judgments:– a) Man Mohan Sadani v/s CIT, [2008] 304 ITR 52 (M.P.); b) ACIT v/s M/s. Hasan Electricals, ITA No.189/Nag./2013, order dated 15/01/2016; (ITAT Nagpur); c) CIT v/s Balchand Ajit Kumar, [2003] 263 ITR 610 (M.P.); d) CIT v/s President Industries, [2002] 258 ITR 654 (Guj.); e) V.R. Textiles v/s JCIT, [2011] 11 ITR 476 (ITAT Ahd.); f) DCIT v/s Brijwasi Developers Pvt. Ltd., ITA no.290/Ahd./2012 and…

Shrikant Singhania, Jaipur, Rajasthan vs. ACIT, Central Circle-4, Jpr, Jaipur, Rajasthan

In the result, appeals filed by the assessee for AY 2017-18 and AY 2019-20

ITA 1221/JPR/2024[2017-2018]Status: DisposedITAT Jaipur17 Jan 2025AY 2017-2018

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI GAGAN GOYAL (Accountant Member)

For Appellant: Shri Vijay Goyal, C.AFor Respondent: Shri Gautam Singh Choudhary, JCIT
Section 115BSection 143(3)Section 153ASection 69C

…er of Income- tax v. Gurubachhan Singh J. Juneja [2008] 171 Taxman 406 (Gujarat) (ix) Shri Nawal Kishore SoniVs. The ACIT Central Circle – 3 Jaipur, ITANo. 1256, 1257, & 1258/JP/2019, dated 15.09.2020. (x) Man Mohan Sadani v. Commissioner of Income-tax [2008] 304 ITR 52 (Madhya Pradesh). (xi) Shri Lakshmanan v. ITO, Ward - 1(3), Chennai, [2021] 127 taxmann.com 391 (Chennai-Trib.). (xii) NishikantT.Patnev.ACIT,Circle-3, [2013] 36 taxmann.com 540 (Pune-Trib.). (xiii) G. Raja Gopala Rao v. DCIT, Circle-4 (1), Visakhapatnam, [2017] 78 taxmann. Com 61 (Visakhapatnam-Trib.) (xiv) CIT Vs Samir Synthetics Mill (2010) 326…

Arjanbhai Nanubhai Patel, Ahmedabad vs. Income Tax Officer - Ward -2 TDS, Ahmedabad

In the result, the appeal of the Revenue is dismissed

ITA 483/AHD/2024[2022-23]Status: DisposedITAT Ahmedabad07 Jan 2025AY 2022-23

Bench: Ms. Suchitra Kamble & Shri Narendra Prasad Sinha

…- Sankalp Recreation P. Ltd. Vs. ACIT – IT(SS)A No.65/Ahd/2022 CIT vs. President Industries (2002) – 258 ITR 654 (Guj) CIT vs. Balchand Ajit Kumar (2003) – 263 ITR 610 (MP) CIT vs. Gurubachhan Singh (2008) – 302 ITR 63 (Guj) Man Mohan Sadani vs. CIT (2008) – 304 ITR 52 (MP) CIT vs. Samir Synthetics Mill (2010) – 326 ITR 410 (Guj) DCIT vs. Panna Corporation – Tax Appeal 323 of 2000 (Guj) Chetan C. Patel vs. ACIT – IT(SS)A No.522/Ahd/2011 and others CIT vs. Jay Builders (2013) - 33 taxman.com 62 (Guj) Greenfield Reality P. Ltd – IT(SS)A No.289/Ahd/2018 & Others 5.2 The Ld. AR further submitted that the next logic…

DCIT, Central Circle- 4(3), Kolkata vs. Rajesh Jain, Kolkata

In the result, both the appeals of the revenue are dismissed

ITA 1006/KOL/2024[2019-20]Status: DisposedITAT Kolkata17 Dec 2024AY 2019-20

Bench: Shri Rajesh Kumar, Am& Shri Pradip Kumar Choubey, Jm]

Section 132Section 132(4)Section 153A

…AYs 2018-19 & 2019-20 the absence of such finding of fact the question whether entire sum of undisclosed sale proceeds can be treated income of the relevant assessment year answers by itself in negative. g) In the case of in case of 'Manmohan Sadani Vs. CIT 304 ITR 52 (MP)', the Hon'ble Madhya Pradesh High Court had held the following: "this Court in the said judgement his not held that the entire sale proceeds have to be should be regarded as profit or treated as undisclosed income of the assessee. On the contrary, this Court has categorically held that it is the net profit rate which has to be adopted in such…

DCIT, CC-4(3), Kolkata vs. Rajesh Jain, Kolkata

In the result, both the appeals of the revenue are dismissed

ITA 1005/KOL/2024[2018-19]Status: DisposedITAT Kolkata17 Dec 2024AY 2018-19

Bench: Shri Rajesh Kumar, Am& Shri Pradip Kumar Choubey, Jm]

Section 132Section 132(4)Section 153A

…AYs 2018-19 & 2019-20 the absence of such finding of fact the question whether entire sum of undisclosed sale proceeds can be treated income of the relevant assessment year answers by itself in negative. g) In the case of in case of 'Manmohan Sadani Vs. CIT 304 ITR 52 (MP)', the Hon'ble Madhya Pradesh High Court had held the following: "this Court in the said judgement his not held that the entire sale proceeds have to be should be regarded as profit or treated as undisclosed income of the assessee. On the contrary, this Court has categorically held that it is the net profit rate which has to be adopted in such…

DCIT, CC-1(3), Nagpur vs. Radhika Vegetables Oils Pvt. Ltd., Vizianagram

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

ITA 236/NAG/2023[2021-22]Status: DisposedITAT Nagpur25 Oct 2024AY 2021-22

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri Manoj G. MoryaniFor Respondent: Shri Sandipkumar Salunke
Section 132Section 139(1)Section 142(1)Section 143(2)Section 143(3)Section 69A

…net profit @2.55%. There is settled law that the entire undisclosed sales could not be treated as profit of the assessee. In support of the contention of the assessee, the assessee placed reliance on the following judgments:– Man Mohan Sadani v/s CIT, [2008] 304 ITR 52 (M.P.); i) ACIT v/s M/s. Hasan Electricals, ITA No.189/Nag./2013, order ii) dated 15/01/2016; (ITAT Nagpur); iii) CIT v/s Balchand Ajit Kumar, [2003] 263 ITR 610 (M.P.); iv) CIT v/s President Industries, [2002] 258 ITR 654 (Guj.); v) V.R. Textiles v/s JCIT, [2011] 11 ITR 476 (ITAT Ahd.); vi) DCIT v/s Brijwasi Developers Pvt. Ltd., ITA no.290/Ahd./…

Deputy Commissioner of Income Tax, Central Circel-2(2), Nagpur vs. Ajay Vishandas Kamnani, Nagpur

In the result, appeal filed by the Revenue is dismissed

ITA 88/NAG/2023[2020-21]Status: DisposedITAT Nagpur02 Sept 2024AY 2020-21

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri Himesh DemleFor Respondent: Shri Kailash C. Kanojiya
Section 143(2)Section 143(3)Section 153ASection 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH, NAGPUR BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI K.M. ROY, ACCOUNTANT, MEMBER ITA no.88/Nag./2023 (Assessment Year : 2020–21) Dy. Commissioner of Income Tax ……………. Appellant Central Circle–2(2), Nagpur v/s Ajay Vishandas Kamnani 3, C/o Vishandas Kamnani ……………. Respondent Nagarkhana Chowk, Mahal Nagpur 400 002 PAN – AHJPK5262J C.O. no.1/Nag./2023 (Arising out of ITA no.88/Nag./2023) (Assessment Year : 2020–21) Ajay Vishandas Kamnani 3, C/o Vishandas Kamnani ……………. Cross Objector Nagarkhana Chowk, Mahal (Original Respondent) Nagpur 400 002 PAN – AHJPK526…

M/S. Atri Developers, Ahmedabad vs. The Dy. Commissioner of Income Tax, Circle-3(3), Ahmedabad

Appeal is dismissed

ITA 2859/AHD/2016[2013-14]Status: DisposedITAT Ahmedabad23 Jul 2024AY 2013-14

Bench: Smt.Annapurna Gupta & Shri T.R. Senthil Kumarassessment Year : 2013-14 The Dcit, Cir.3(3) M/S.Atri Developers Ahmedabad. Vs 19, Ambalal House Mayur Park Society Satellite Road Ahmedabad. Pan : Aatfa 1086 D Assessment Year : 2013-14 M/S.Atri Developers The Dcit, Cir.3(3) 19, Ambalal House Vs Ahmedabad. Mayur Park Society Satellite Road Ahmedabad. Pan : Aatfa 1086 D

For Appellant: Shri Mohit Balani, ARFor Respondent: Shri Prateek Sharma, Sr.DR
Section 133ASection 250

…only the net profit and not the entire amount of alleged receipts. For this proposition, the Appellant has further relied upon following decisions: Industries - 258 ITR 654 (Guj) (ii) CIT v. Balchand Ajit Kumar - 263 ITR 610 (MP) (iii) Man Mohan Sadani v. CIT-304 ITR 52 (MP) (iv) Kishor Mohanlal Telwala V. ACIT. 64 TTJ 543 (Ahd.) I have gone through the above decision in reference to case before me. The Appellant has further relied upon following decisions of Ahmedabad Tribunal, wherein it has been held that where it is found that the appellant is charging "On-Money" receipts in respect of booking of flats, the e…

The Dy. Commissioner of Income Tax Circle-3(3), Ahmedabad vs. M/S. Atri Developers, Ahmedabad

Appeal is dismissed

ITA 2855/AHD/2016[2013-14]Status: DisposedITAT Ahmedabad23 Jul 2024AY 2013-14

Bench: Smt.Annapurna Gupta & Shri T.R. Senthil Kumarassessment Year : 2013-14 The Dcit, Cir.3(3) M/S.Atri Developers Ahmedabad. Vs 19, Ambalal House Mayur Park Society Satellite Road Ahmedabad. Pan : Aatfa 1086 D Assessment Year : 2013-14 M/S.Atri Developers The Dcit, Cir.3(3) 19, Ambalal House Vs Ahmedabad. Mayur Park Society Satellite Road Ahmedabad. Pan : Aatfa 1086 D

For Appellant: Shri Mohit Balani, ARFor Respondent: Shri Prateek Sharma, Sr.DR
Section 133ASection 250

…only the net profit and not the entire amount of alleged receipts. For this proposition, the Appellant has further relied upon following decisions: Industries - 258 ITR 654 (Guj) (ii) CIT v. Balchand Ajit Kumar - 263 ITR 610 (MP) (iii) Man Mohan Sadani v. CIT-304 ITR 52 (MP) (iv) Kishor Mohanlal Telwala V. ACIT. 64 TTJ 543 (Ahd.) I have gone through the above decision in reference to case before me. The Appellant has further relied upon following decisions of Ahmedabad Tribunal, wherein it has been held that where it is found that the appellant is charging "On-Money" receipts in respect of booking of flats, the e…

Navin Kumar Jain, Indore vs. ITO ACIT Dycit Faceless Assessment, Indore

In the result, both appeals of the assessee are allowed

ITA 469/IND/2023[2014-15]Status: DisposedITAT Indore29 May 2024AY 2014-15

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani

Section 148

…ITANo.468 & 469/Ind/2023 1 Navin Kumar Jain 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 ITA No.468 & 469/Ind/2023 (Assessment Years: 2013-14 & 2014-15) Navin Kumar Jain ITO, NFAC Prop. Navin Garments Delhi 147, J.S. Readymade Market Vs. Imli Bazar Indore (Appellant / Assessee) (Respondent/ Revenue) PAN: ABTPJ1442M Assessee by Shri Gagan Tiwari, AR Revenue by Shri Ashish Porwal, Sr. DR Date of Hearing 09.05.2024 Date of Pronouncement 30.05.2024 O R D E R Per Vijay Pal Rao, J…

Navin Kumar Jain, Indore vs. Income Tax Officer Faceless Assessment Centre, Indore

In the result, both appeals of the assessee are allowed

ITA 468/IND/2023[2013-14]Status: DisposedITAT Indore29 May 2024AY 2013-14

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani

Section 148

…ITANo.468 & 469/Ind/2023 1 Navin Kumar Jain 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 ITA No.468 & 469/Ind/2023 (Assessment Years: 2013-14 & 2014-15) Navin Kumar Jain ITO, NFAC Prop. Navin Garments Delhi 147, J.S. Readymade Market Vs. Imli Bazar Indore (Appellant / Assessee) (Respondent/ Revenue) PAN: ABTPJ1442M Assessee by Shri Gagan Tiwari, AR Revenue by Shri Ashish Porwal, Sr. DR Date of Hearing 09.05.2024 Date of Pronouncement 30.05.2024 O R D E R Per Vijay Pal Rao, J…