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 Satwant Agro Engineers, Bhawanigarh vs. DCIT, Central Circle, Patiala

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

ITA 753/CHANDI/2022[AY 2019-20]Status: DisposedITAT Chandigarh03 May 2024

Bench: SHRI. AAKASH DEEP JAIN (Vice President), SHRI. VIKRAM SINGH YADAV (Accountant Member)

For Appellant: Shri Deepak Anand, AdvocateFor Respondent: Shri Dharamvir, JCIT, Sr. DR
Section 115BSection 133ASection 143(2)Section 143(3)Section 68Section 69Section 69A

…was justified in trading 25% of sale proceedings received in cash from business of purchases & sales of real estate & flats as income of assessee instead of making addition of the entire amount of sale proceeds received in cash. 7. In Manmohan Sadani Vs CIT 304 ITR 52 (MP) entire sale proceed cannot be assessed only net profit should be adopted. That the addition of Rs.23,35,000.00 in this case is not justified as per facts of case however, if at all, addition is made it should be restricted to application of gross profit ratio percentage on unaccounted sales which can easily be determined at Rs. 1,40,100. The…

Dilip Kumar Jain, Ramganjmandi vs. Assistant Commissioner, Kota

In the result, appeal of the assessee is partly allowed

ITA 180/JPR/2024[2018-19]Status: DisposedITAT Jaipur22 Apr 2024AY 2018-19

Bench: Hearing.” 3. Succinctly, The Fact As Culled Out From The Records Is That Assessee Is An Individual & Derives Income From Business, Agriculture & Other

For Appellant: Sh. S. L. Poddar (Adv.)For Respondent: Sh. Arvind Kumar (CIT)
Section 132(1)Section 139Section 142Section 143(2)Section 143(3)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” 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. 180/JP/2024 fu/kZkj.k o"kZ@Assessment Years : 2018-19 cuke Dilip Kumar Jain Assistant Commissioner, Vs. Bazar No. 1, Ramganjmandi Kota Kota LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: ABNPJ 0091 L vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Sh. S. L. Poddar (Adv.) jktLo dh vksj ls@ Revenue by : Sh. Arvind K…

Shrifal Impex Private Limited, Surat vs. Income Tax Officer, Ward - 2(1)(3), Surat

ITA 250/SRT/2023[2014-15]Status: DisposedITAT Surat29 Dec 2023AY 2014-15

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita Nos.190 To 191/Srt/2023 Assessment Year: (2011-12 To 2012-13) (Physical Hearing) Shrifal Impex Private Limited, Vs. The Ito, No.504, 5Th Floor, H. No.6/B/1739- Ward-2(1)(3), 1380, Parshwa Complex Thoba Sheri, Surat Mahidharpura, Surat – 395003. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaocs4409E (Appellant) (Respondent) आयकर अपील सं./Ita No.250/Srt/2023 Assessment Year: (2014-15) Shrifal Impex Private Limited, Vs. The Ito, No.504, 5Th Floor, H. No.6/B/1739- Ward-2(1)(3), 1380, Parshwa Complex Thoba Sheri, Surat Mahidharpura, Surat – 395003. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaocs4409E (Appellant) (Respondent)

Section 143(3)Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JM & DR. A. L. SAINI, AM आयकर अपील सं./ITA Nos.190 to 191/SRT/2023 Assessment Year: (2011-12 to 2012-13) (Physical Hearing) Shrifal Impex Private Limited, Vs. The ITO, No.504, 5th Floor, H. No.6/B/1739- Ward-2(1)(3), 1380, Parshwa Complex Thoba Sheri, Surat Mahidharpura, Surat – 395003. "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAOCS4409E (Appellant) (Respondent) आयकर अपील सं./ITA No.250/SRT/2023 Assessment Year: (2014-15) Shrifal Impex Private Limited, Vs. The ITO, No.504, 5th Floor, H. No.6/B/1739- Ward-2(1)(3), 1380, Parshwa Complex Th…

Shrifal Impex Pvt. Ltd., Surat vs. Income Tax Officer, Ward - 2(1)(3), Surat

ITA 191/SRT/2023[2012-13]Status: DisposedITAT Surat29 Dec 2023AY 2012-13

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita Nos.190 To 191/Srt/2023 Assessment Year: (2011-12 To 2012-13) (Physical Hearing) Shrifal Impex Private Limited, Vs. The Ito, No.504, 5Th Floor, H. No.6/B/1739- Ward-2(1)(3), 1380, Parshwa Complex Thoba Sheri, Surat Mahidharpura, Surat – 395003. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaocs4409E (Appellant) (Respondent) आयकर अपील सं./Ita No.250/Srt/2023 Assessment Year: (2014-15) Shrifal Impex Private Limited, Vs. The Ito, No.504, 5Th Floor, H. No.6/B/1739- Ward-2(1)(3), 1380, Parshwa Complex Thoba Sheri, Surat Mahidharpura, Surat – 395003. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaocs4409E (Appellant) (Respondent)

Section 143(3)Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JM & DR. A. L. SAINI, AM आयकर अपील सं./ITA Nos.190 to 191/SRT/2023 Assessment Year: (2011-12 to 2012-13) (Physical Hearing) Shrifal Impex Private Limited, Vs. The ITO, No.504, 5th Floor, H. No.6/B/1739- Ward-2(1)(3), 1380, Parshwa Complex Thoba Sheri, Surat Mahidharpura, Surat – 395003. "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAOCS4409E (Appellant) (Respondent) आयकर अपील सं./ITA No.250/SRT/2023 Assessment Year: (2014-15) Shrifal Impex Private Limited, Vs. The ITO, No.504, 5th Floor, H. No.6/B/1739- Ward-2(1)(3), 1380, Parshwa Complex Th…

Shrifal Impex Pvt. Ltd., Surat vs. Income Tax Officer, Ward - 2(1)(3), Surat

ITA 190/SRT/2023[2011-12]Status: DisposedITAT Surat29 Dec 2023AY 2011-12

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita Nos.190 To 191/Srt/2023 Assessment Year: (2011-12 To 2012-13) (Physical Hearing) Shrifal Impex Private Limited, Vs. The Ito, No.504, 5Th Floor, H. No.6/B/1739- Ward-2(1)(3), 1380, Parshwa Complex Thoba Sheri, Surat Mahidharpura, Surat – 395003. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaocs4409E (Appellant) (Respondent) आयकर अपील सं./Ita No.250/Srt/2023 Assessment Year: (2014-15) Shrifal Impex Private Limited, Vs. The Ito, No.504, 5Th Floor, H. No.6/B/1739- Ward-2(1)(3), 1380, Parshwa Complex Thoba Sheri, Surat Mahidharpura, Surat – 395003. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaocs4409E (Appellant) (Respondent)

Section 143(3)Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JM & DR. A. L. SAINI, AM आयकर अपील सं./ITA Nos.190 to 191/SRT/2023 Assessment Year: (2011-12 to 2012-13) (Physical Hearing) Shrifal Impex Private Limited, Vs. The ITO, No.504, 5th Floor, H. No.6/B/1739- Ward-2(1)(3), 1380, Parshwa Complex Thoba Sheri, Surat Mahidharpura, Surat – 395003. "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAOCS4409E (Appellant) (Respondent) आयकर अपील सं./ITA No.250/SRT/2023 Assessment Year: (2014-15) Shrifal Impex Private Limited, Vs. The ITO, No.504, 5th Floor, H. No.6/B/1739- Ward-2(1)(3), 1380, Parshwa Complex Th…

Income Tax Officer Ward 1(2), Jabalpur vs. Shri Deepak Jaiswal, Jabalpur

In the result, appeal of the assessee on this ground is partly allowed and that of the Revenue is dismissed

ITA 76/JAB/2019[2016-17]Status: DisposedITAT Jabalpur23 Nov 2023AY 2016-17

Bench: Dr. B. R. R. Kumarsh. Yogesh Kumar Us

For Appellant: Sh. Dhiraj Ghai, FCAFor Respondent: Smt. Garima Chaudhary, CIT-DR
Section 68

…t, has been applied. We do not think it appropriate that the same requires to be enhanced. We are also inclined to think that it is high. In any case, it cannot be said that there has been perversity of approach." In the case of Man Mohan Sadani v CIT (2008) 304 ITR 52 the hon'ble MP High Court has again held that the entire enhanced sale cannot be treated as income. The relevant portion from head note is reproduced hereinafter:- "Income-Addition—Undisclosed sales-Entire sale proceeds of the assessee cannot be added to his income Net profit rate has to be applied—CIT vs. Balchand Ajit Kumar (2004) 186 CTR (MP) 4…

ACIT, Central Circle-2, Udaipur vs. M/S Mewar Hospital Pvt. Ltd., Udaipur

In the result the appeal of the assessee in ITA No

ITA 169/JODH/2022[2018-19]Status: DisposedITAT Jodhpur12 Oct 2023AY 2018-19
Section 143(3)Section 145Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL JODHPUR BENCH, JODHPUR VIRTUAL HEARING BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM ITA Nos. 139 to 144/Jodh/2022 (ASSESSMENT YEARS- 2012-13, 2014-15, 2016-17, 2015-16, 2017-18 & 2018-19) Mewar Hospital Pvt. Ltd., Vs The Asstt. Bedla Road, Priyadarshani Commissioner of Nagar, Udaipur Income Tax, Central Circle-02, Income Tax Department, Sub- city Centre, Savina, Udaipur (Appellant) (Respondent) PAN NO. AADCM 7804 L ITA Nos. 167 to 169/Jodh/2022 (ASSESSMENT YEARS- 2016-17 to 2018-19) The Asstt. Commissioner of Vs Mewar Hospital Income Tax, Central…

ACIT, Central Circle-2, Udaipur vs. M/S Mewar Hospital Pvt. Ltd., Udaipur

In the result the appeal of the assessee in ITA No

ITA 168/JODH/2022[2017-18]Status: DisposedITAT Jodhpur12 Oct 2023AY 2017-18
Section 143(3)Section 145Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL JODHPUR BENCH, JODHPUR VIRTUAL HEARING BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM ITA Nos. 139 to 144/Jodh/2022 (ASSESSMENT YEARS- 2012-13, 2014-15, 2016-17, 2015-16, 2017-18 & 2018-19) Mewar Hospital Pvt. Ltd., Vs The Asstt. Bedla Road, Priyadarshani Commissioner of Nagar, Udaipur Income Tax, Central Circle-02, Income Tax Department, Sub- city Centre, Savina, Udaipur (Appellant) (Respondent) PAN NO. AADCM 7804 L ITA Nos. 167 to 169/Jodh/2022 (ASSESSMENT YEARS- 2016-17 to 2018-19) The Asstt. Commissioner of Vs Mewar Hospital Income Tax, Central…

ACIT, Central Circle-2, Udaipur vs. M/S Mewar Hospital Pvt. Ltd., Udaipur

In the result the appeal of the assessee in ITA No

ITA 167/JODH/2022[2016-17]Status: DisposedITAT Jodhpur12 Oct 2023AY 2016-17
Section 143(3)Section 145Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL JODHPUR BENCH, JODHPUR VIRTUAL HEARING BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM ITA Nos. 139 to 144/Jodh/2022 (ASSESSMENT YEARS- 2012-13, 2014-15, 2016-17, 2015-16, 2017-18 & 2018-19) Mewar Hospital Pvt. Ltd., Vs The Asstt. Bedla Road, Priyadarshani Commissioner of Nagar, Udaipur Income Tax, Central Circle-02, Income Tax Department, Sub- city Centre, Savina, Udaipur (Appellant) (Respondent) PAN NO. AADCM 7804 L ITA Nos. 167 to 169/Jodh/2022 (ASSESSMENT YEARS- 2016-17 to 2018-19) The Asstt. Commissioner of Vs Mewar Hospital Income Tax, Central…

Mewar Hospital Pvt. Ltd., Udaipur vs. ACIT, Central Circle-2, Udaipur

In the result the appeal of the assessee in ITA No

ITA 144/JODH/2022[2018-19]Status: DisposedITAT Jodhpur12 Oct 2023AY 2018-19
Section 143(3)Section 145Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL JODHPUR BENCH, JODHPUR VIRTUAL HEARING BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM ITA Nos. 139 to 144/Jodh/2022 (ASSESSMENT YEARS- 2012-13, 2014-15, 2016-17, 2015-16, 2017-18 & 2018-19) Mewar Hospital Pvt. Ltd., Vs The Asstt. Bedla Road, Priyadarshani Commissioner of Nagar, Udaipur Income Tax, Central Circle-02, Income Tax Department, Sub- city Centre, Savina, Udaipur (Appellant) (Respondent) PAN NO. AADCM 7804 L ITA Nos. 167 to 169/Jodh/2022 (ASSESSMENT YEARS- 2016-17 to 2018-19) The Asstt. Commissioner of Vs Mewar Hospital Income Tax, Central…

Mewar Hospital Pvt. Ltd., Udaipur vs. ACIT, Central Circle-2, Udaipur

In the result the appeal of the assessee in ITA No

ITA 143/JODH/2022[2017-18]Status: DisposedITAT Jodhpur12 Oct 2023AY 2017-18
Section 143(3)Section 145Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL JODHPUR BENCH, JODHPUR VIRTUAL HEARING BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM ITA Nos. 139 to 144/Jodh/2022 (ASSESSMENT YEARS- 2012-13, 2014-15, 2016-17, 2015-16, 2017-18 & 2018-19) Mewar Hospital Pvt. Ltd., Vs The Asstt. Bedla Road, Priyadarshani Commissioner of Nagar, Udaipur Income Tax, Central Circle-02, Income Tax Department, Sub- city Centre, Savina, Udaipur (Appellant) (Respondent) PAN NO. AADCM 7804 L ITA Nos. 167 to 169/Jodh/2022 (ASSESSMENT YEARS- 2016-17 to 2018-19) The Asstt. Commissioner of Vs Mewar Hospital Income Tax, Central…

Mewar Hospital Pvt. Ltd., Udaipur vs. ACIT, Central Circle-2, Udaipur

In the result the appeal of the assessee in ITA No

ITA 142/JODH/2022[2016-17]Status: DisposedITAT Jodhpur12 Oct 2023AY 2016-17
Section 143(3)Section 145Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL JODHPUR BENCH, JODHPUR VIRTUAL HEARING BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM ITA Nos. 139 to 144/Jodh/2022 (ASSESSMENT YEARS- 2012-13, 2014-15, 2016-17, 2015-16, 2017-18 & 2018-19) Mewar Hospital Pvt. Ltd., Vs The Asstt. Bedla Road, Priyadarshani Commissioner of Nagar, Udaipur Income Tax, Central Circle-02, Income Tax Department, Sub- city Centre, Savina, Udaipur (Appellant) (Respondent) PAN NO. AADCM 7804 L ITA Nos. 167 to 169/Jodh/2022 (ASSESSMENT YEARS- 2016-17 to 2018-19) The Asstt. Commissioner of Vs Mewar Hospital Income Tax, Central…

Mewar Hospital Pvt. Ltd., Udaipur vs. ACIT, Central Circle-2, Udaipur

In the result the appeal of the assessee in ITA No

ITA 141/JODH/2022[2015-16]Status: DisposedITAT Jodhpur12 Oct 2023AY 2015-16
Section 143(3)Section 145Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL JODHPUR BENCH, JODHPUR VIRTUAL HEARING BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM ITA Nos. 139 to 144/Jodh/2022 (ASSESSMENT YEARS- 2012-13, 2014-15, 2016-17, 2015-16, 2017-18 & 2018-19) Mewar Hospital Pvt. Ltd., Vs The Asstt. Bedla Road, Priyadarshani Commissioner of Nagar, Udaipur Income Tax, Central Circle-02, Income Tax Department, Sub- city Centre, Savina, Udaipur (Appellant) (Respondent) PAN NO. AADCM 7804 L ITA Nos. 167 to 169/Jodh/2022 (ASSESSMENT YEARS- 2016-17 to 2018-19) The Asstt. Commissioner of Vs Mewar Hospital Income Tax, Central…

Mewar Hospital Pvt. Ltd., Udaipur vs. ACIT, Central Circle-2, Udaipur

In the result the appeal of the assessee in ITA No

ITA 140/JODH/2022[2014-15]Status: DisposedITAT Jodhpur12 Oct 2023AY 2014-15
Section 143(3)Section 145Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL JODHPUR BENCH, JODHPUR VIRTUAL HEARING BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM ITA Nos. 139 to 144/Jodh/2022 (ASSESSMENT YEARS- 2012-13, 2014-15, 2016-17, 2015-16, 2017-18 & 2018-19) Mewar Hospital Pvt. Ltd., Vs The Asstt. Bedla Road, Priyadarshani Commissioner of Nagar, Udaipur Income Tax, Central Circle-02, Income Tax Department, Sub- city Centre, Savina, Udaipur (Appellant) (Respondent) PAN NO. AADCM 7804 L ITA Nos. 167 to 169/Jodh/2022 (ASSESSMENT YEARS- 2016-17 to 2018-19) The Asstt. Commissioner of Vs Mewar Hospital Income Tax, Central…

Mewar Hospital Pvt. Ltd., Udaipur vs. ACIT, Central Circle-2, Udaipur

In the result the appeal of the assessee in ITA No

ITA 139/JODH/2022[2012-13]Status: DisposedITAT Jodhpur12 Oct 2023AY 2012-13
Section 143(3)Section 145Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL JODHPUR BENCH, JODHPUR VIRTUAL HEARING BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM ITA Nos. 139 to 144/Jodh/2022 (ASSESSMENT YEARS- 2012-13, 2014-15, 2016-17, 2015-16, 2017-18 & 2018-19) Mewar Hospital Pvt. Ltd., Vs The Asstt. Bedla Road, Priyadarshani Commissioner of Nagar, Udaipur Income Tax, Central Circle-02, Income Tax Department, Sub- city Centre, Savina, Udaipur (Appellant) (Respondent) PAN NO. AADCM 7804 L ITA Nos. 167 to 169/Jodh/2022 (ASSESSMENT YEARS- 2016-17 to 2018-19) The Asstt. Commissioner of Vs Mewar Hospital Income Tax, Central…

Nitesh Kumar Jain, Bina vs. Income Tax Officer-1, Sagar

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

ITA 68/JAB/2023[2011-12]Status: DisposedITAT Jabalpur22 Sept 2023AY 2011-12

Bench: Shri Om Prakash Kantshri Pavan Kumar Gadalenitesh Kumar Jain, Vs Ito, Link Road, Gali No.1, Bina (M.P) Achwat Ward, Bina, Distt.- Sagar-470113. (Appellant) (Respondent) Pan No. Ajzpj1655J Assessee By Shri Sapan Usrethe, Adv. Revenue By Shri Shiv Kumar, Sr.Dr Date Of Hearing 18/09/2023 Date Of Pronouncement 22/09/2023

Section 142(1)Section 147Section 148

…e applied. In support of the contention, Ld. Counsel for the assessee relied on the decisions of Hon’ble High Court of Madhya Pradesh in the case of CIT vs Balchand Ajit Kumar [2003] 263 ITR 610 (M.P) and decision in the case of Man Mohan Sadani vs CIT [2008] 304 ITR 52 (M.P). 5. We have heard Ld. Authorized Representatives of the parties on issue in dispute and perused the relevant material available on record. We find that the assessee remained non-represented before Ld.CIT(A) and Ld.CIT(A) has passed the order without taking into consideration the submissions of the assessee due to non- compliance on the part…

Bhandari Gold and Jewellers Private Limited, Mumbai vs. CIT (Appeal), NFAC - Delhi

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

ITA 1619/MUM/2022[2017-2018]Status: DisposedITAT Mumbai19 Jul 2023AY 2017-2018

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Sandeep Singh Karhail, Hon'Bledcit – 6(1)(2) V. M/S. Bandari Gold & Jewellers Pvt. Ltd., 407, Bussaudyog Bhavan Room No. 538B, 5Th Floor Tokersi, Jivraj Road, Sewree Aayakar Bhavan, M.K. Road Mumbai - 400015 Mumbai - 400020 Pan: Aadcb1291J (Appellant) (Respondent)

Section 143(3)Section 68

…lant placed reliance on the following judgments rendered in the context of Bogus Purchases, however the Appellant desires to emphasis the principle involved which remains the same.; 1. CIT vs. BalchandAjit Kumar 263 ITR 610 (MP-HC) 2. Man Mohan Sadani Vs. CIT 304 ITR 52 (MP-HC) 3. CIT vs. Simit P. Sheth 38 com385 (Guj-HC) 4. CIT vs. Bholanath Poly Fab Pvt. Ltd 355 ITR 290 (Guj-HC) 5. CIT vs. Nangalia Fabrics Pvt. Ltd 40 com206 (Guj-HC) 6. DCIT vs. Rajeev G. Kalathi ITA No.6727/Mum/20 12 7. ACIT Vs G.V. Sons & 2240/Mum/2012 8. ITO vs. Eagle Implex ITA No.5697/Mum/2010 9. Madhukant B. Gandhi vs ITO ITA No. 1950/Mum…

Cy. CIT 6(1) (2), Mumbai vs. M/S. Bhandari Gold & Jewellers Pvt. Ltd, Mumbai

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

ITA 1564/MUM/2022[2017-18]Status: DisposedITAT Mumbai19 Jul 2023AY 2017-18

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Sandeep Singh Karhail, Hon'Bledcit – 6(1)(2) V. M/S. Bandari Gold & Jewellers Pvt. Ltd., 407, Bussaudyog Bhavan Room No. 538B, 5Th Floor Tokersi, Jivraj Road, Sewree Aayakar Bhavan, M.K. Road Mumbai - 400015 Mumbai - 400020 Pan: Aadcb1291J (Appellant) (Respondent)

Section 143(3)Section 68

…lant placed reliance on the following judgments rendered in the context of Bogus Purchases, however the Appellant desires to emphasis the principle involved which remains the same.; 1. CIT vs. BalchandAjit Kumar 263 ITR 610 (MP-HC) 2. Man Mohan Sadani Vs. CIT 304 ITR 52 (MP-HC) 3. CIT vs. Simit P. Sheth 38 com385 (Guj-HC) 4. CIT vs. Bholanath Poly Fab Pvt. Ltd 355 ITR 290 (Guj-HC) 5. CIT vs. Nangalia Fabrics Pvt. Ltd 40 com206 (Guj-HC) 6. DCIT vs. Rajeev G. Kalathi ITA No.6727/Mum/20 12 7. ACIT Vs G.V. Sons & 2240/Mum/2012 8. ITO vs. Eagle Implex ITA No.5697/Mum/2010 9. Madhukant B. Gandhi vs ITO ITA No. 1950/Mum…

Dy CIT -CC-4(3), Mumbai vs. M/S. Resonant Realtors Projects P. Ltd., Mumbai

In the result, the appeals of the revenue stands dismissed

ITA 820/MUM/2021[2015-16]Status: DisposedITAT Mumbai13 Feb 2023AY 2015-16

Bench: Shri Aby T. Varkey, Jm & Shri Amarjit Singh, Am आयकर अपील सं/ I.T.A. Nos.820 & 819/Mum/2021 (िनधा"रण वष" / Assessment Years: 2015-16 & 2016-17) बनाम/ Dcit-Cc-4(3) M/S. Resonant Realtors Air India Bldg Room Projects Pvt. Vs. No.1921, Nariman Point, Ltd.(Erstwhile M/S. Mumbai-400021. Omkar Realtors Projects Pvt. Ltd.) Omkar House Off Eastern Express Highway, Opp. Sion Chunnabhatti Signal, Sion (E), Mumbai- 400022. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aacco0277C (अपीलाथ" /Appellant) (""थ" / Respondent) .. Assessee By: Shri Dharmesh Shah/Akshay Jain/Mitali Gopani Revenue By: Shri Ajay Chandra (Dr) सुनवाई की तारीख / Date Of Hearing: 09/12/2022 घोषणा की तारीख /Date Of Pronouncement: 13 /02/2023 आदेश / O R D E R Per Aby T. Varkey, Jm: These Are Appeals Preferred By The Revenue Against The Order Of The Ld. Cit(A)-52, Mumbai Dated 16.02.2021 For Ay. 2015-16 & Ay. 2016-17 Respectively.

For Appellant: Shri Dharmesh Shah/AkshayFor Respondent: Shri Ajay Chandra (DR)
Section 115BSection 132

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND SHRI AMARJIT SINGH, AM आयकर अपील सं/ I.T.A. Nos.820 & 819/Mum/2021 (िनधा"रण वष" / Assessment Years: 2015-16 & 2016-17) बनाम/ DCIT-CC-4(3) M/s. Resonant Realtors Air India Bldg Room Projects Pvt. Vs. No.1921, Nariman Point, Ltd.(erstwhile M/s. Mumbai-400021. Omkar Realtors Projects Pvt. Ltd.) Omkar House Off Eastern Express Highway, Opp. Sion Chunnabhatti Signal, Sion (E), Mumbai- 400022. "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AACCO0277C (अपीलाथ" /Appellant) (""थ" / Respondent) .. Assessee by: Shri Dharmesh Shah/Akshay Jain/…

Dy CIT -CC-4(3), Mumbai vs. M/S. Resonant Realtors Projects P. Ltd., Mumbai

In the result, the appeals of the revenue stands dismissed

ITA 819/MUM/2021[2016-17]Status: DisposedITAT Mumbai13 Feb 2023AY 2016-17

Bench: Shri Aby T. Varkey, Jm & Shri Amarjit Singh, Am आयकर अपील सं/ I.T.A. Nos.820 & 819/Mum/2021 (िनधा"रण वष" / Assessment Years: 2015-16 & 2016-17) बनाम/ Dcit-Cc-4(3) M/S. Resonant Realtors Air India Bldg Room Projects Pvt. Vs. No.1921, Nariman Point, Ltd.(Erstwhile M/S. Mumbai-400021. Omkar Realtors Projects Pvt. Ltd.) Omkar House Off Eastern Express Highway, Opp. Sion Chunnabhatti Signal, Sion (E), Mumbai- 400022. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aacco0277C (अपीलाथ" /Appellant) (""थ" / Respondent) .. Assessee By: Shri Dharmesh Shah/Akshay Jain/Mitali Gopani Revenue By: Shri Ajay Chandra (Dr) सुनवाई की तारीख / Date Of Hearing: 09/12/2022 घोषणा की तारीख /Date Of Pronouncement: 13 /02/2023 आदेश / O R D E R Per Aby T. Varkey, Jm: These Are Appeals Preferred By The Revenue Against The Order Of The Ld. Cit(A)-52, Mumbai Dated 16.02.2021 For Ay. 2015-16 & Ay. 2016-17 Respectively.

For Appellant: Shri Dharmesh Shah/AkshayFor Respondent: Shri Ajay Chandra (DR)
Section 115BSection 132

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND SHRI AMARJIT SINGH, AM आयकर अपील सं/ I.T.A. Nos.820 & 819/Mum/2021 (िनधा"रण वष" / Assessment Years: 2015-16 & 2016-17) बनाम/ DCIT-CC-4(3) M/s. Resonant Realtors Air India Bldg Room Projects Pvt. Vs. No.1921, Nariman Point, Ltd.(erstwhile M/s. Mumbai-400021. Omkar Realtors Projects Pvt. Ltd.) Omkar House Off Eastern Express Highway, Opp. Sion Chunnabhatti Signal, Sion (E), Mumbai- 400022. "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AACCO0277C (अपीलाथ" /Appellant) (""थ" / Respondent) .. Assessee by: Shri Dharmesh Shah/Akshay Jain/…