Manish Textiles v. ACIT

38 ITD 365Income Tax Appellate Tribunal1991#17795 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 350,364 Indian tax judgments — from 2022 to 2023.

Issues it is cited on

section 273section 271fsection 273bsection 271bsection 271(1)(b)rejection of books of accountsection 44asection 44absection 274section 44section 250(6)section 151

Judgments citing Manish Textiles v. ACIT

Shri Santokh Singh, Amritsar vs. Income Tax Officer Ward - 2 (1), Amritsar

The appeals of the assessees are disposed of in the terms indicated as above

ITA 34/ASR/2023[2015-16]Status: DisposedITAT Amritsar30 May 2023AY 2015-16

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 139(1)Section 144Section 147Section 151Section 250(6)Section 271(1)(b)

…ing by the clarifica-tion issued by the Board in the aforesaid Circular No. 452, dated 17-3-1986 the case of the assessee fits in with the kachha araha-tia vis-a-vis case of pucca arahatia. . . ." (pp. 585-586). REFERRED TO IN - Manish Textiles v. ACIT [1991] 38 ITD 365 (Bom.). e) It is pertinent to mention here that in the case of the appellant, the Ld. AO has made an addition of Rs. 1095406/- i.e. net profit @ 5% by treating the entire alleged bank deposits of Rs. 25327125/- as turnover. That, on perusal of the aforesaid circular, your Honor will find that the said action of the AO as also affirmed by the wort…

Shri Santokh Singh, Amritsar vs. Income Tax Officer Ward- 2 (1), Amritsar

The appeals of the assessees are disposed of in the terms indicated as above

ITA 33/ASR/2023[2015-16]Status: DisposedITAT Amritsar30 May 2023AY 2015-16

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 139(1)Section 144Section 147Section 151Section 250(6)Section 271(1)(b)

…ing by the clarifica-tion issued by the Board in the aforesaid Circular No. 452, dated 17-3-1986 the case of the assessee fits in with the kachha araha-tia vis-a-vis case of pucca arahatia. . . ." (pp. 585-586). REFERRED TO IN - Manish Textiles v. ACIT [1991] 38 ITD 365 (Bom.). e) It is pertinent to mention here that in the case of the appellant, the Ld. AO has made an addition of Rs. 1095406/- i.e. net profit @ 5% by treating the entire alleged bank deposits of Rs. 25327125/- as turnover. That, on perusal of the aforesaid circular, your Honor will find that the said action of the AO as also affirmed by the wort…

Shri Santokh Singh, Amritsar vs. Income Tax Officer Ward - 2 (1), Amritsar

The appeals of the assessees are disposed of in the terms indicated as above

ITA 32/ASR/2023[2014-15]Status: DisposedITAT Amritsar30 May 2023AY 2014-15

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 139(1)Section 144Section 147Section 151Section 250(6)Section 271(1)(b)

…ing by the clarifica-tion issued by the Board in the aforesaid Circular No. 452, dated 17-3-1986 the case of the assessee fits in with the kachha araha-tia vis-a-vis case of pucca arahatia. . . ." (pp. 585-586). REFERRED TO IN - Manish Textiles v. ACIT [1991] 38 ITD 365 (Bom.). e) It is pertinent to mention here that in the case of the appellant, the Ld. AO has made an addition of Rs. 1095406/- i.e. net profit @ 5% by treating the entire alleged bank deposits of Rs. 25327125/- as turnover. That, on perusal of the aforesaid circular, your Honor will find that the said action of the AO as also affirmed by the wort…

Shri Santokh Singh, Amritsar vs. Income Tax Officer Ward -2 (1), Amritsar

The appeals of the assessees are disposed of in the terms indicated as above

ITA 31/ASR/2023[2014-15]Status: DisposedITAT Amritsar30 May 2023AY 2014-15

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 139(1)Section 144Section 147Section 151Section 250(6)Section 271(1)(b)

…ing by the clarifica-tion issued by the Board in the aforesaid Circular No. 452, dated 17-3-1986 the case of the assessee fits in with the kachha araha-tia vis-a-vis case of pucca arahatia. . . ." (pp. 585-586). REFERRED TO IN - Manish Textiles v. ACIT [1991] 38 ITD 365 (Bom.). e) It is pertinent to mention here that in the case of the appellant, the Ld. AO has made an addition of Rs. 1095406/- i.e. net profit @ 5% by treating the entire alleged bank deposits of Rs. 25327125/- as turnover. That, on perusal of the aforesaid circular, your Honor will find that the said action of the AO as also affirmed by the wort…

Assistant Commissioner of Income Tax Circle-3, Amritsar vs. Shri Rajdeep Singh Uppal Prop, Amritsar

In the result, the appeal of the revenue is dismissed and the CO of

ITA 643/ASR/2019[2010-11]Status: DisposedITAT Amritsar16 Nov 2022AY 2010-11

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

For Appellant: Sh. Jatinder Nagpal, AdvFor Respondent: Sh. Rajiv Wadhera, Sr. DR
Section 133(6)Section 148

…ot. Going by the clarification issued by the Board in the aforesaid Circular No. 452. dated 17-3-1986 the case of the assessee fits in with the kachcha arahatia vis-à-vis case of pucca arahatia….” (pp. 585-586) REFERRED TO IN – Manish Textiles v. ACIT [1991] 38 ITD 365 (Bom.).” 8. Heard both the sides, perused the material on record and the impugned order. It is noted that the appellant assesse was in the business of vegetables as a katcha aharatia and registered with the market committee and other government bodies. The appellant has been carrying on same business activity for more than 30 years where retur…

Manish Textiles v. ACIT (38 ITD 365) — Cited in 5 Judgments | BharatTax