Mangilal Rameshwarlal Soni (HUF) v. Assistant Commissioner of Income Tax

4 SOT 680Income Tax Appellate Tribunal2004#20768 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2019 to 2021.

Judgments citing Mangilal Rameshwarlal Soni (HUF) v. Assistant Commissioner of Income Tax

Deputy Commissioner of Income Tax, Circle-2(1), Raipur vs. Mahamaya Steel Industries Ltd, Raipur

In the result, appeal of the Revenue is dismissed

ITA 5/RPR/2020[2016-17]Status: DisposedITAT Raipur22 Oct 2021AY 2016-17

Bench: Shri Pradip Kumar Kedia & Shri N. K. Choudhryआयकर अपील सं./I.T.A. No. 5/Rpr/2020) ("नधा"रण वष" / Assessment Year : 2016-17)

For Appellant: Shri Veekaas S Sharma, A.R
Section 145(3)Section 14A

…. W.D. Estate P. Ltd. (1993) 46 TTJ (Bom) 143 : 45 ITD 473; (e) Commissioner of Income Tax Vs. Discovery Estates Pvt. Ltd. (2013) 356 ITR 159 (Delhi); (f) Mangilal Rameshwarlal Soni (HUF) vs. Assistant Commissioner of income Tax (2004) 83 TTJ (Jd) 770: (2004) 4 SOT 680 (Jd); (g) Bansal Strips (P) Ltd & Ors. vs. Assistant Commissioner of Income Tax (2006) 100 TTJ(Del)665 : (2006) 99 ITD 177(Del) by the Hon’ble ITAT, DELHI ”A” BENCH; (h) Dhakeshwari Cotton Mills Ltd. Vs Commissioner of Income Tax (1954) 26 ITR 775 (SC); 10.8 The appellant also relied upon the decision of the jurisdictional of High court of Chhatti…

D.C.I.T. Central Cricle, Raipur vs. Mahamaya Steel Industries Ltd, Raipur

In the result, appeal of the Revenue is dismissed

ITA 62/RPR/2018[2013-14]Status: DisposedITAT Raipur21 Oct 2021AY 2013-14

Bench: Shri Pradip Kumar Kedia & Shri N. K. Choudhryआयकर अपील सं./I.T.A. No. 62/Rpr/2018) ("नधा"रण वष" / Assessment Year : 2013-14)

For Appellant: Shri Veekaas S Sharma, A.R
Section 14A

…. W.D. Estae P. Ltd. (1993) 46 TTJ (Bom) 143 : 45 ITD 473; (e) Commissioner of Income Tax vs. Discovery Estates Pvt. Ltd. (2013) 356 ITR 159 (Delhi); (f) Mangilal Rameshwarlal Soni (HUF) vs. Assistant Commissioner of Income Tax (2004) 83 TTJ (Jd) 770 : (2004) 4 SOT 680 (Jd); (g) Bansal Strips (P) Ltd & Ors. vs. Assistant Commissioner of Income Tax (2006) 100 TTJ (Del) 665 : (2006) 99 ITD (Del) by the Hon’ble ITAT, Delhi “A” Bench; (h) Dhakeswari Cotton Mills Ltd. vs. Commissioner of Income tax (1954) 26 ITR 775 (SC); 14. In totality of the facts discussed above I find no basis for adopting 89% yield and hence the…

D.C.I.T. Central Cricle, Raipur vs. Mahamaya Steel Industries Ltd, Raipur

In the result, cross objections preferred by the assessee in CO

ITA 233/BIL/2014[2010-11]Status: DisposedITAT Raipur07 Nov 2019AY 2010-11

Bench: Shri Anil Chaturvedi, Am & Shri Partha Sarathi Chaudhury, Jm आयकर अपील सं. / Ita Nos.232 To 235/Rpr/2014 धनधाारण वषा / Assessment Years : 2009-10 To 2012-13

For Appellant: Shri Veekaas S. SharmaFor Respondent: Shri Santosh Kumar
Section 132

…ent was found during the course of search. The significance of tangible disproportionate asset having been found as a result of search was emphasized in Mangilal Rameshwarlal Soni (HUF) Vs. Assistant Commissioner of Income Tax, (2004) 83 TTJ (jd) 770 : (2004) 4 SOT 680 (jd) 7.28 I find no unrecorded asset or investment was found during the course of search with which undisclosed income of such magnitude could be correlated i.e. deployment of undisclosed income. This factor was given due cognizance in Bansal Strips (P) Ltd. & Ors. Vs. Commissioner of Income Tax (2006) 100 TTJ (Del) 665 : (2006) 99 ITD 177 ( Del) b…

D.C.I.T. Central Cricle, Raipur vs. Mahamaya Steel Industries Ltd, Raipur

In the result, cross objections preferred by the assessee in CO

ITA 232/BIL/2014[2009-10]Status: DisposedITAT Raipur07 Nov 2019AY 2009-10

Bench: Shri Anil Chaturvedi, Am & Shri Partha Sarathi Chaudhury, Jm आयकर अपील सं. / Ita Nos.232 To 235/Rpr/2014 धनधाारण वषा / Assessment Years : 2009-10 To 2012-13

For Appellant: Shri Veekaas S. SharmaFor Respondent: Shri Santosh Kumar
Section 132

…ent was found during the course of search. The significance of tangible disproportionate asset having been found as a result of search was emphasized in Mangilal Rameshwarlal Soni (HUF) Vs. Assistant Commissioner of Income Tax, (2004) 83 TTJ (jd) 770 : (2004) 4 SOT 680 (jd) 7.28 I find no unrecorded asset or investment was found during the course of search with which undisclosed income of such magnitude could be correlated i.e. deployment of undisclosed income. This factor was given due cognizance in Bansal Strips (P) Ltd. & Ors. Vs. Commissioner of Income Tax (2006) 100 TTJ (Del) 665 : (2006) 99 ITD 177 ( Del) b…

Mangilal Rameshwarlal Soni (HUF) v. Assistant Commissioner of Income Tax (4 SOT 680) — Cited in 4 Judgments | BharatTax