Md. Serajuddin & Brothers v. CIT

210 Taxmann 84High Court2012#7128 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2025.

Also reported as

80 DTR 46

Sections most often in play

Section 143(1)Section 143(3)Section 154 Section 40(b)

Issues it is cited on

section 40(b)section 40 section 133a section 132(4)section 263 section 139(1)income from other sources incriminating material section 139 section 11 section 153a previous year

Judgments citing Md. Serajuddin & Brothers v. CIT

MC MOWJEE & CO PRIVATE LIMITED,KOLKATA vs. I.T.O. WARD-4(1), KOLKATA

In the result, the appeal of the assessee is allowed

ITA 2118/KOL/2024[2015-16]Status: DisposedITAT Kolkata17 Mar 2025AY 2015-16

Bench: Shri Rajesh Kumar, Am & Shri Pradip Kumar Choubey, Jm Ito Ward-4(1) Mc Mowjee & Co. Private Aaykar Bhavan, P-7, Limited 118, Tollygunge Circular Road, Chowringhee Square, Vs. Tollygunge, Kolkata-700053, Kolkata-700069 West Bengal West Bengal (Appellant) (Respondent) Pan No. Aabcm7491D Assessee By : Shri Akkal Dudhewala, Ar Revenue By : Shri Arup Chatterjee, Dr Date Of Hearing: 10.03.2025 Date Of Pronouncement : 17.03.2025

For Appellant: Shri Akkal Dudhewala, ARFor Respondent: Shri Arup Chatterjee, DR

Section 143(1)Section 143(3)Section 154Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, KOLKATA BEFORE SHRI RAJESH KUMAR, AM AND SHRI PRADIP KUMAR CHOUBEY, JM ITO Ward-4(1) MC Mowjee & Co. Private Aaykar Bhavan, P-7, Limited 118, Tollygunge Circular Road, Chowringhee Square, Vs. Tollygunge, Kolkata-700053, Kolkata-700069 West Bengal West Bengal (Appellant) (Respondent) PAN No. AABCM7491D Assessee by : Shri Akkal Dudhewala, AR Revenue by : Shri Arup Chatterjee, DR Date of hearing: 10.03.2025 Date of pronouncement : 17.03.2025 O R D E R Per Rajesh Kumar, AM: This is an appeal preferred by the assessee against the order of the National Faceless Appeal…

DY.COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1, AURANGABAD, AURANGABAD vs. SHRI. VIJAYKUMAR SATYANARAYAN AGROYA, LATUR

In the result, appeal of the Revenue is dismissed

ITA 623/PUN/2024[2019-20]Status: DisposedITAT Pune31 Jul 2024AY 2019-20

Bench: SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND DR.DIPAK P. RIPOTE (Accountant Member)

Section 133ASection 250Section 60ASection 60BSection 69ASection 69B

…।आयकर अपीलीय अिधकरण ”बी” "ायपीठ पुणेम"। IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “B” :: PUNE BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND DR.DIPAK P. RIPOTE, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No.623/PUN/2024 िनधा"रण वष" / Assessment Year:2019-20 The Dy.Commissioner of V Shri Vijaykumar Income Tax, Central Circle- s Satyanarayan Agroya, 1, Aurangabad. Prop.YashodaJewellers, Saraf Lane, Latur – 413512. PAN: AHQPA9339K Appellant/ Revenue Respondent /Assessee Assessee by None Revenue by Shri Sourabh Nayak – Addl.CIT(DR) Date of hearing 31/07/2024 Date of pronouncement 31/07/2024 आदेश/ ORDER PER…

M/S GANESH BUILDERS,PANCHKULA vs. DCIT, CC-1, CHANDIGARH

In the result, the respective appeals and stay applications are disposed off in light of aforesaid directions

ITA 452/CHANDI/2022[2012-13]Status: DisposedITAT Chandigarh16 May 2024AY 2012-13

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

For Appellant: Shri Parikshit Aggarwal, C.AFor Respondent: Shri Rohit Sharma, CIT DR &

Section 132Section 153ASection 153CSection 153DSection 251Section 251(1)Section 271

…आयकर अपीलीय अिधकरण,च"डीगढ़ "यायपीठ “ए” , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “A”, CHANDIGARH HEARING THROUGH: VIRTUAL MODE "ी आकाश दीप जैन, उपा"य" एवं "ी िव"म "सह यादव, लेखा सद"य BEFORE: SHRI. AAKASH DEEP JAIN, VP & SHRI. VIKRAM SINGH YADAV, AM आयकर अपील सं./ ITA NO. 452/Chd/2022 िनधा"रण वष" / Assessment Year : 2012-13 M/s Ganesh Builders, The DCIT बनाम C/o Parikshit Aggarwal, C.A Central Circle-1 H.No. 3035, Sector 27D, Chandigarh- Chandigarh 160019 "थायी लेखा सं./PAN NO: AAHFG2780N अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./ ITA NO. 451/Chd/2022 िनधा"रण वष" / Assessment Year : 20…

M/S LUXMI BUILDERS,CHANDIGARH vs. DCIT, CHANDIGARH

In the result, the respective appeals and stay applications are disposed off in light of aforesaid directions

ITA 451/CHANDI/2022[2012-13]Status: DisposedITAT Chandigarh16 May 2024AY 2012-13

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

For Appellant: Shri Parikshit Aggarwal, C.AFor Respondent: Shri Rohit Sharma, CIT DR &

Section 132Section 153ASection 153CSection 153DSection 251Section 251(1)Section 271

BHARATNAGAR BUILDCON LLP (FORMERLY KNOWN AS ABIL BUILDCON LLP),PUNE vs. PRINCIPAL COMMISSIONER OF INCOME-TAX -2, , PUNE

In the result, the appeal is allowed

ITA 284/PUN/2021[2016-17]Status: DisposedITAT Pune07 Sept 2023AY 2016-17

Bench: Shri R.S. Syal & Shri Partha Sarathi Chaudhuryआयकर अपील सं. / Ita No.284/Pun/2021 "नधा"रण वष" / Assessment Year : 2016-17

Section 143(3)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH, ‘A’ PUNE BEFORE SHRI R.S. SYAL, VICE PRESIDENT AND SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER आयकर अपील सं. / ITA No.284/PUN/2021 "नधा"रण वष" / Assessment Year : 2016-17 Bharatnagar Buildcon LLP Vs. Pr.CIT-2, (Formerly known as ABIL Buildcon LLP), Pune 2, Abil House, Ganesh Khind Road, Range Hill Corner, Pune 411 007 Maharashtra PAN : AASFA9667R Appellant Respondent Assessee by Shri Sanket Joshi Revenue by Shri Keyur Patel Date of hearing 05-09-2023 Date of pronouncement 07-09-2023 आदेश / ORDER PER R.S. SYAL, VP : This appeal by the assessee is directed a…

M/S FEELINGS,MARGAO vs. THE PRINCIPAL COMMISSIONER OF INCOME TAX, PANAJI

The appeal is ALLOWED in above terms

ITA 149/PAN/2019[2014-15]Status: DisposedITAT Panaji01 Sept 2023AY 2014-15

Bench: Hon’Ble Shri S. S. Godara & Shri G. D. Padmahshaliआयकर अपील सं. / Ita No. 149/Pan/2019 धििाारण वर्ा / Assessment Year : 2014-15 M/S. Feelings, H. No. 2730, Murida, Fatorda Margao Goa- 403601 Pan:Aabff4135A . . . . . . . अपीलाथी / Appellant

For Appellant: Shri Rahul SardaFor Respondent: Shri N. Shrikanth

Section 143(3)Section 253(1)Section 263Section 30Section 40

…ded in the P&L A/c, to ascertain the net profit qua book-profit for computation of remuneration of the partners the same cannot be discarded’. 6. A similar ratio also found laid by the Hon’ble Calcutta High Court in ‘Md. Serajuddin & Bros. Vs CIT’ reported in 80 DTR 46 [equivalent citation 24 taxmann.com 46] and by the Jurisdictional Bombay High Court in ‘CIT Vs Paramount Premises Ltd.’ reported in 190 ITR 259, wherein their lordship have held that, any interest earned from the funds deployed which arose out business activity by no stretch of imagination can it be categorized under the head income from other sour…

ACIT, CIRCLE - 2(1), PANAJI vs. M/S JAY RAM ORE CARRIERS, VASCO

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

ITA 227/PAN/2018[2014-15]Status: DisposedITAT Panaji29 Aug 2023AY 2014-15

Bench: Shri Inturi Rama Rao & Shri Partha Sarathi Chaudhuryआयकर अपील सं. / Ita No.227/Pan/2018 िनधा"रण वष" / Assessment Year : 2014-15 Acit, Circle-2(1), Panaji, Vs. M/S. Jay Ram Ore Goa. Carriers, 2Nd Floor, Sunflower Appts, Opp. St. Andrew Church, Vasco, Goa. Pan : Aaffj0752R Appellant Respondent Revenue By : Shri N. Shrikanth Assessee By : Shri R. D. Onkar Date Of Hearing : 16.08.2023 Date Of Pronouncement : 29.08.2023 आदेश / Order Per Inturi Rama Rao, Am: This Is An Appeal Filed By The Revenue Directed Against The Order Of Ld. Commissioner Of Income Tax (Appeals)-2, Panaji [‘The Cit(A)’] Dated 30.03.2018 For The Assessment Year 2014-15. 2. Briefly, The Facts Of The Case Are That The Respondent-Assessee Is A Partnership Firm Engaged In The Business Of Operation Of Barge Of Contract. The Return Of Income For The Assessment Year 2014-15 Was Filed By The Appellant Firm On 29.07.2014 Declaring Total Income

For Appellant: Shri R. D. OnkarFor Respondent: Shri N. Shrikanth

Section 143(3)Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL PANAJI BENCH, PANAJI – VIRTUAL COURT BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER आयकर अपील सं. / ITA No.227/PAN/2018 िनधा"रण वष" / Assessment Year : 2014-15 ACIT, Circle-2(1), Panaji, Vs. M/s. Jay Ram Ore Goa. Carriers, 2nd Floor, Sunflower Appts, Opp. St. Andrew Church, Vasco, Goa. PAN : AAFFJ0752R Appellant Respondent Revenue by : Shri N. Shrikanth Assessee by : Shri R. D. Onkar Date of hearing : 16.08.2023 Date of pronouncement : 29.08.2023 आदेश / ORDER PER INTURI RAMA RAO, AM: This is an appeal filed by the Revenue dir…

DCIT,CENTRAL-2, INDORE vs. SHRI KRIHNA KUMAR VERMA, INDORE

In the result, appeal of the revenue is dismissed

ITA 185/IND/2020[2017-18]Status: DisposedITAT Indore10 Feb 2023AY 2017-18

Bench: SHRI CHANDRA MOHAN GARG (Judicial Member), SHRI BHAGIRATH MAL BIYANI (Accountant Member)

Section 115BSection 139Section 153ASection 69ASection 69B

…e same has to be taxed under the business income. Otherwise even if the same is taxed under s. 115BBE of the Act, the provisions of not allowing the set off has come into effect from1st April, 2017. (g) Md Serajuddin& Brothers vs CIT- 24 Taxmann.com 46 (Cal): 210 Taxmann 84 (Cal). (h) SurekhJewellers vs DCIT dated12.06.2016. (i) M/s Solanki Jewellers vs DCIT ITA No 858PN72016 dated 18.11.2016. Considering the submission made and decisions referred, it is undisputed that the appellant has been trading in jewellery and the excess stock found during the course of search and survey was accumulated from transaction ca…

KITCHEN EXPRESS OVERSEAS LTD.,,KALOL vs. THE ACIT, CIRCLE-7, NOW ITO, WARD-3(3)(2),, AHMEDABAD

In the result, appeal of the assessee is allowed

ITA 2880/AHD/2017[2007-08]Status: DisposedITAT Ahmedabad31 Jan 2020AY 2007-08

Bench: Shri Pradip Kumar Kedia & Smt. Madhumita Roy

For Appellant: Shri S. N. Divatia, A.R

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ ‘C’ अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, AHMEDABAD BEFORE SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER & SMT. MADHUMITA ROY, JUDICIAL MEMBER आयकर अपील सं./I.T.A. No. 2880/Ahd/2017 ("नधा"रण वष" / Assessment Year : 2007-08) Kitchen Express बनाम/ ACIT Circle-7 Now ITO, Overseas Ltd. Vs. 29-P, Santej-Vadsar Road, Ward -3(3)(2), B-502, Santej, Kalol - 382721 Pratyaksh Kar Bhavan, Ambawadi, Ahmedabad "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AADCK1847R .. (अपीलाथ" /Appellant) (""यथ" / Respondent) अपीलाथ" ओर से /Appellant by : Shri S. N. Divatia, A.R. ""यथ" क"…

ACIT CIRCLE 1(1), UJJAIN vs. A ONE ENCLAVE, UJJAIN

In the result, grounds taken by Revenue are dismissed

ITA 828/IND/2018[2012-13]Status: DisposedITAT Indore26 Jul 2019AY 2012-13

Bench: Hon'Ble Kul Bharat & Hon'Ble Manish Boradassessment Year 2012-13 Acit, Circle-1(1), V/S M/S. A One Enclave, Ujjain 3687/1, Hariphatak Road, Ujjain

Section 115BSection 133ASection 143(2)Section 143(3)Section 263Section 68

…sented by undeclared business income. The same is undisclosed business income assessable under the head business. The appellant also relied upon the following judgments; - Hon’b!e Calcutta High Court in the case of Md. Serajuddin & Brothers, Vs. CIT '(2012) 80 DTR 46. - Kamataka' High Court in the. case of Commissioner of IncomeTax vsS.K. Srigiri & Bros. (2008)298 lTR 13KAR. The Hon'ble Pune bench while delivering the judgment on 28/11/~014 in the case of Venktesh Textile Mills, Sangli Vs. Joint Commissioner of Income Tax Range - 2, Sangli, decided in the favour of assessee. The relevant portion is reproduced…

DCIT, CHANDIGARH vs. M/S AJAY SANGARI & CO., CHANDIGARH

In the result, the appeal of the Revenue is dismissed

ITA 860/CHANDI/2015[2009-10]Status: DisposedITAT Chandigarh29 Nov 2018AY 2009-10

For Appellant: Shri. S.K. MukhiFor Respondent: Smt. Chandrakanta

Section 143(3)Section 154Section 234DSection 30Section 40Section 57

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ “ए” , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “A”, CHANDIGARH "ी संजय गग", "या"यक सद"य एवं डा. बी.आर.आर, कुमार, लेखा सद"य BEFORE: Sh. SANJAY GARG, JM & DR. B.R.R. KUMAR, AM आयकर अपील सं./ ITA NO. 860/Chd/2015 "नधा"रण वष" / Assessment Year : 2009-10 The DCIT M/s Ajay Sangari & Co. बनाम Circle 3(1), Chandigarh #1240, Sector 22-B Chandigarh "थायी लेखा सं./PAN NO: AABFA7186L अपीलाथ"/Appellant ""यथ"/Respondent "नधा"रती क" ओर से/Assessee by : Shri. S.K. Mukhi राज"व क" ओर से/ Revenue by : Smt. Chandrakanta सुनवाई क" तार"ख/Date of Hearing : 04/09/2018 उदघोषणा क…

M/S KAYPEE EXPORTERS vs. THE ASST. COMMISSIONER

The appeals are disposed off accordingly

ITA/3/2010HC Karnataka22 Nov 2018

Bench: The Hon'Ble Mr. Justice Ravi Malimath

Section 143(3)Section 260Section 40Section 80H

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU ON THE 22ND DAY OF NOVEMBER, 2018 BEFORE THE HON'BLE MR. JUSTICE RAVI MALIMATH AND THE HON'BLE MR. JUSTICE K. NATARAJAN INCOME TAX APPEAL NO.3 OF 2010 AND INCOME TAX APPEAL NO.117 OF 2010 BETWEEN: M/S. KAYPEE EXPORTERS 429, 1ST CROSS, 12TH MAIN HAL II STAGE, INDIRANAGAR BENGALURU-560 008 REPRESENTED BY ITS PARTNER Sri K. PALANISWAMY. ... APPELLANT (BY SRI A. SHANKAR, SR. COUNSEL A/W. SRI M. LAVA, ADVOCATE) AND: THE ASSISTANT COMMISSIONER OF INCOME – TAX CENTRAL CIRCLE-1(2) QUEENS…

VIMAL AND SONS,,PUNE vs. INCOME-TAX OFFICER, WARD - 3(1),, PUNE

In the result, appeal of the assessee is allowed

ITA 2169/PUN/2017[2010-11]Status: DisposedITAT Pune13 Mar 2018AY 2010-11

Bench: Shri D. Karunakara Rao, Am

For Appellant: Smt. Deepa KhareFor Respondent: Shri Ajay Modi, JCIT

Section 143(3)Section 40

…पुणे "यायपीठ "यायपीठ "यायपीठ “SMC” पुणे "यायपीठ पुणे म"म"म"म" आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण पुणे अिधकरण पुणे पुणे पुणे पुणे IN THE INCOME TAX APPELLATE TRIBUNAL SMC BENCH, PUNE "ी "ी डी "ी "ी डी. क"णाकरा क"णाकरा क"णाकरा राव क"णाकरा लेखा सद"य सद"य सद"य केकेकेके सम" सद"य सम" सम" सम" डी डी राव राव, लेखा राव लेखा लेखा BEFORE SHRI D. KARUNAKARA RAO, AM आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं. / ITA No.2169/PUN/2017 अपील िनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष" / Assessment Year : 2010-11 वष" Vimal and Sons, 6, Abhyuday Apartments, Bhandarkar Road, Pune – 411 004 अपीलाथ"…

LOVELOCK AND LEWES,KOLKATA vs. ACIT, CIR-54, KOLKATA, KOLKATA

In the result both the appeals are allowed

ITA 1278/KOL/2014[2009-2010]Status: DisposedITAT Kolkata11 May 2016AY 2009-2010

Bench: Hon’Ble Shri P.M.Jagtap, Am & Sri N.V.Vasudevan, Jm ] I.T.A No. 1277/Kol/2014 Assessment Year : 2009-10

For Appellant: Shri C.S.Agarwal, Sr.Advocate & Shri K.M.Gupta,AdvocateFor Respondent: Shri G.Mallikarjuna, CIT.DR

Section 143(3)Section 263Section 40Section 44A

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH : KOLKATA [Before Hon’ble Shri P.M.Jagtap, AM & Sri N.V.Vasudevan, JM ] I.T.A No. 1277/Kol/2014 Assessment Year : 2009-10 Price Water House -vs.- A.C.I.T., Circle-54, Kolkata Kolkata [PAN : AAEFP3641G) (Appellant) (Respondent) I.T.A No. 1278/Kol/2014 Assessment Year : 2009-10 Lovelock & Lewis -vs.- A.C.I.T., Circle-54, Kolkata Kolkata [PAN : AABFL5878L) (Appellant) (Respondent) For the Appellant : Shri C.S.Agarwal, Sr.Advocate & Shri K.M.Gupta,Advocate For the Respondent : Shri G.Mallikarjuna, CIT.DR Date of Hearing : 07.04.2016. Date of Pronouncement :…

PRINCE WATERHOUSE,KOLKATA vs. ACIT, CIR-54, KOLKATA, KOLKATA

In the result both the appeals are allowed

ITA 1277/KOL/2014[2009-2010]Status: DisposedITAT Kolkata11 May 2016AY 2009-2010

Bench: Hon’Ble Shri P.M.Jagtap, Am & Sri N.V.Vasudevan, Jm ] I.T.A No. 1277/Kol/2014 Assessment Year : 2009-10

For Appellant: Shri C.S.Agarwal, Sr.Advocate & Shri K.M.Gupta,AdvocateFor Respondent: Shri G.Mallikarjuna, CIT.DR

Section 143(3)Section 263Section 40Section 44A

HINDUSTAN PLYWOOD COMPANY (REGD.),NEW DELHI vs. ITO, NEW DELHI

In the result, the appeal of the assessee is partly allowed

ITA 145/DEL/2014[2009-10]Status: DisposedITAT Delhi19 Feb 2016AY 2009-10

Bench: Shri P.K. Bansal

For Appellant: S/Shri Anil Kumar Gupta & Ashu Tandan, CAsFor Respondent: Shri Robin Rawal, Senior DR

Section 139Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘SMC-I’ : NEW DELHI) BEFORE SHRI P.K. BANSAL, ACCOUNTANT MEMBER ITA No.145/Del./2014 (ASSESSMENT YEAR : 2009-10) M/s. Hindustan Plywood Company (Regd.), vs. ITO, Ward 39 (4), D – 26, Plot No.346, Chattarpur Pahari, New Delhi. New Delhi – 110 074. (PAN : AACFJ0833J) (APPELLANT) (RESPONDENT) ASSESSEE BY : S/Shri Anil Kumar Gupta & Ashu Tandan, CAs REVENUE BY : Shri Robin Rawal, Senior DR Date of Hearing : 17.02.2016 Date of Pronouncement : 19.02.2016 O R D E R This appeal has been filed by the assessee against the order of the CIT (Appeals) dated 15.10.2013.…