N.K. Industries Ltd. v. DCIT

72 Taxmann.com 289High Court2016#812 most cited

What is N.K. Industries Ltd. v. DCIT authority for?

When there is a categorical finding that purchases are bogus and from fictitious suppliers, the Assessing Officer is justified in making a 100% addition of the bogus purchase amount under Section 69C, rather than restricting the disallowance to merely the profit margin. This position has been upheld by the Supreme Court through the dismissal of the assessee's SLP.

127

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2017 to 2026.

Also referred to as

N.K. Industries Ltd. v. DCIT · Section 69C · bogus purchases · unexplained expenditure · 100% addition · fictitious suppliers · disallowance of purchases · profit margin · rejection of books of account · Section 145(3)

Sections most often in play

Section 69CSection 147Section 148Section 133(6)Section 143(3)Section 142(1)Section 68Section 145(3)

Issues it is cited on

section 158bcpenny stockunexplained expenditureentry operatorsection 145(3)section 132(4a)section 69csection 145rejection of books of accountprincipal commissioner of income-taxaccommodation entryborrowed satisfaction

Judgments citing N.K. Industries Ltd. v. DCIT

ITO- 27 (1)(4), Mumbai vs. Dairy Udyog, Mumbai

The appeal stands dismissed

ITA 4969/MUM/2018[2009-10]Status: DisposedITAT Mumbai09 Sept 2019AY 2009-10

Bench: Hon’Ble Shri Mahavir Singh, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: NoneFor Respondent: Shri Ashutosh Rajhans-Ld.DR
Section 143(1)Section 144Section 147Section 148

…thority has rightly done. Therefore, concurring with the approach of learned first appellate authority in restricting the additions to 12.5%, we dismiss the appeal. So far as the decision of Hon’ble Gujarat High Court rendered in N.K. Industries Ltd. Vs DCIT [72 Taxmann.com 289] is concerned, we find that the facts of that case has already been distinguished by Hon’ble Bombay High Court in Pr.CIT Vs. M/s Mohommad Haji Adam & Co. [ITA No.1004 & others of 2016, dated 11/02/2019] wherein Hon’ble Court has approved the estimation, on similar factual matrix, based on Gross Profit Rate. 5. In result, the appeal stands…

ITO - 27(1)(4), Mumbai vs. Deepak Nalin Ashar, Mumbai

The appeal stands dismissed

ITA 4968/MUM/2018[2010-11]Status: DisposedITAT Mumbai09 Sept 2019AY 2010-11

Bench: Hon’Ble Shri Mahavir Singh, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ I.T.A. No.4968/Mum/2018 (िनधा"रण वष" / Assessment Year:2010-11) Income Tax Officer-27(1)(4) Deepak Nalin Ashar Tower 6, 4Th Floor 144-2923/202, C-Wing, Prem Smruti बनाम/ 6Th Road, Behind Rajawadi Hospital Room No.409 Vs. Vashi Railway Station Complex, Vashi, Ghatkopar (E) Navi Mumbai. Mumbai-400 077. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Acrpa-5751-H (अपीलाथ"/Appellant) (""थ" / Respondent) : Revenue By : Shri Ashutosh Rajhans-Ld.Dr Assessee By : Shri Jayant R. Bhatt-Ld.Ar सुनवाई की तारीख/ : 09/09/2019 Date Of Hearing घोषणा की तारीख / : 09/09/2019 Date Of Pronouncement

For Appellant: Shri Jayant R. Bhatt-Ld.ARFor Respondent: Shri Ashutosh Rajhans-Ld.DR
Section 133(6)Section 143(1)Section 143(2)Section 143(3)Section 147Section 148

…1 ITA 4968/Mum/2018 A.Y.2010-11 Deepak Nalin Ashar आयकर अपीलीय अिधकरण “एक-सद" मामला” "ायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI माननीय "ी महावीर िसंह, "ाियक सद" एवं माननीय "ी मनोज कुमार अ"वाल ,लेखा सद" के सम"। BEFORE HON’BLE SHRI MAHAVIR SINGH, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं./ I.T.A. No.4968/Mum/2018 (िनधा"रण वष" / Assessment Year:2010-11) Income tax Officer-27(1)(4) Deepak Nalin Ashar Tower 6, 4th Floor 144-2923/202, C-Wing, Prem Smruti बनाम/ 6th Road, Behind Rajawadi Hospital Room No.409 Vs. Vashi Railway Station Complex, Vashi, Ghatkopar (E) Navi Mumba…

Dy. Commissioner of Income Tax, Central Circle-1(3), Hyderabad vs. Asr Engineering and Projects Limited, Hyderabad

In the result, a) ITA Nos

ITA 226/HYD/2019[2012-13]Status: DisposedITAT Hyderabad30 Aug 2019AY 2012-13

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahmansrl Appeal Number Pan A.Y. Appellant Respondent 1

Section 132Section 139(1)Section 143(3)Section 153A

…f the unaccounted purchases was sustained. In light of the above, the Hon'ble ITAT may kindly allow the appeals of the Department and dismiss the appeals of the assessee.” 10.1 The ld. DR heavily relied on the following cases: 1. N.K. Industries Ltd., [2016] 72 Taxmann.com 289 (Guj. HC) 2. B. Kishore Kumar, [2014] 52 Taxmann.com 449 (Mad. HC) 10.2 Also relied on the following cases: 1. N.K. Proteins Ltd., [2004] 83 TTJ 904 2. N.K. Proteins Ltd., 84 Taxmann.com 195 (SC) 3. Gujarat Ambuja Exports Ld., [2017] 86 Taxmann.com 69 (Guj. HC) 4. Bright Future Gems, Jaipur – II, 88 Taxmann.com 476 5. Kalyani Medical Store…

Dy. Commissioner of Income Tax, Central Circle-1(3), Hyderabad vs. Asr Engineering and Projects Limited, Hyderabad

In the result, a) ITA Nos

ITA 225/HYD/2019[2012-13]Status: DisposedITAT Hyderabad30 Aug 2019AY 2012-13

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahmansrl Appeal Number Pan A.Y. Appellant Respondent 1

Section 132Section 139(1)Section 143(3)Section 153A

…f the unaccounted purchases was sustained. In light of the above, the Hon'ble ITAT may kindly allow the appeals of the Department and dismiss the appeals of the assessee.” 10.1 The ld. DR heavily relied on the following cases: 1. N.K. Industries Ltd., [2016] 72 Taxmann.com 289 (Guj. HC) 2. B. Kishore Kumar, [2014] 52 Taxmann.com 449 (Mad. HC) 10.2 Also relied on the following cases: 1. N.K. Proteins Ltd., [2004] 83 TTJ 904 2. N.K. Proteins Ltd., 84 Taxmann.com 195 (SC) 3. Gujarat Ambuja Exports Ld., [2017] 86 Taxmann.com 69 (Guj. HC) 4. Bright Future Gems, Jaipur – II, 88 Taxmann.com 476 5. Kalyani Medical Store…

Dy. Commissioner of Income Tax, Central Circle-1(3), Hyderabad vs. Asr Engineering and Projects Limited, Hyderabad

In the result, a) ITA Nos

ITA 224/HYD/2019[2011-12]Status: DisposedITAT Hyderabad30 Aug 2019AY 2011-12

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahmansrl Appeal Number Pan A.Y. Appellant Respondent 1

Section 132Section 139(1)Section 143(3)Section 153A

…f the unaccounted purchases was sustained. In light of the above, the Hon'ble ITAT may kindly allow the appeals of the Department and dismiss the appeals of the assessee.” 10.1 The ld. DR heavily relied on the following cases: 1. N.K. Industries Ltd., [2016] 72 Taxmann.com 289 (Guj. HC) 2. B. Kishore Kumar, [2014] 52 Taxmann.com 449 (Mad. HC) 10.2 Also relied on the following cases: 1. N.K. Proteins Ltd., [2004] 83 TTJ 904 2. N.K. Proteins Ltd., 84 Taxmann.com 195 (SC) 3. Gujarat Ambuja Exports Ld., [2017] 86 Taxmann.com 69 (Guj. HC) 4. Bright Future Gems, Jaipur – II, 88 Taxmann.com 476 5. Kalyani Medical Store…

Dy. Commissioner of Income Tax, Central Circle-1(3), Hyderabad vs. Asr Engineering and Projects Limited, Hyderabad

In the result, a) ITA Nos

ITA 223/HYD/2019[2010-11]Status: DisposedITAT Hyderabad30 Aug 2019AY 2010-11

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahmansrl Appeal Number Pan A.Y. Appellant Respondent 1

Section 132Section 139(1)Section 143(3)Section 153A

…f the unaccounted purchases was sustained. In light of the above, the Hon'ble ITAT may kindly allow the appeals of the Department and dismiss the appeals of the assessee.” 10.1 The ld. DR heavily relied on the following cases: 1. N.K. Industries Ltd., [2016] 72 Taxmann.com 289 (Guj. HC) 2. B. Kishore Kumar, [2014] 52 Taxmann.com 449 (Mad. HC) 10.2 Also relied on the following cases: 1. N.K. Proteins Ltd., [2004] 83 TTJ 904 2. N.K. Proteins Ltd., 84 Taxmann.com 195 (SC) 3. Gujarat Ambuja Exports Ld., [2017] 86 Taxmann.com 69 (Guj. HC) 4. Bright Future Gems, Jaipur – II, 88 Taxmann.com 476 5. Kalyani Medical Store…

Dy. Commissioner of Income Tax, Central Circle-1(3), Hyderabad vs. Asr Engineering and Projects Limited, Hyderabad

In the result, a) ITA Nos

ITA 222/HYD/2019[2009-10]Status: DisposedITAT Hyderabad30 Aug 2019AY 2009-10

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahmansrl Appeal Number Pan A.Y. Appellant Respondent 1

Section 132Section 139(1)Section 143(3)Section 153A

…f the unaccounted purchases was sustained. In light of the above, the Hon'ble ITAT may kindly allow the appeals of the Department and dismiss the appeals of the assessee.” 10.1 The ld. DR heavily relied on the following cases: 1. N.K. Industries Ltd., [2016] 72 Taxmann.com 289 (Guj. HC) 2. B. Kishore Kumar, [2014] 52 Taxmann.com 449 (Mad. HC) 10.2 Also relied on the following cases: 1. N.K. Proteins Ltd., [2004] 83 TTJ 904 2. N.K. Proteins Ltd., 84 Taxmann.com 195 (SC) 3. Gujarat Ambuja Exports Ld., [2017] 86 Taxmann.com 69 (Guj. HC) 4. Bright Future Gems, Jaipur – II, 88 Taxmann.com 476 5. Kalyani Medical Store…

Dy. Commissioner of Income Tax, Central Circle-1(3)., Hyderabad vs. Sai Sudhir Infrastructures Limited, Hyderabad

In the result, a) ITA Nos

ITA 1385/HYD/2017[2012-13]Status: DisposedITAT Hyderabad30 Aug 2019AY 2012-13

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahmansrl Appeal Number Pan A.Y. Appellant Respondent 1

Section 132Section 139(1)Section 143(3)Section 153A

…f the unaccounted purchases was sustained. In light of the above, the Hon'ble ITAT may kindly allow the appeals of the Department and dismiss the appeals of the assessee.” 10.1 The ld. DR heavily relied on the following cases: 1. N.K. Industries Ltd., [2016] 72 Taxmann.com 289 (Guj. HC) 2. B. Kishore Kumar, [2014] 52 Taxmann.com 449 (Mad. HC) 10.2 Also relied on the following cases: 1. N.K. Proteins Ltd., [2004] 83 TTJ 904 2. N.K. Proteins Ltd., 84 Taxmann.com 195 (SC) 3. Gujarat Ambuja Exports Ld., [2017] 86 Taxmann.com 69 (Guj. HC) 4. Bright Future Gems, Jaipur – II, 88 Taxmann.com 476 5. Kalyani Medical Store…

Dy. Commissioner of Income Tax, Central Circle-1(3)., Hyderabad vs. Sai Sudhir Infrastructures Limited, Hyderabad

In the result, a) ITA Nos

ITA 1384/HYD/2017[2011-12]Status: DisposedITAT Hyderabad30 Aug 2019AY 2011-12

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahmansrl Appeal Number Pan A.Y. Appellant Respondent 1

Section 132Section 139(1)Section 143(3)Section 153A

…f the unaccounted purchases was sustained. In light of the above, the Hon'ble ITAT may kindly allow the appeals of the Department and dismiss the appeals of the assessee.” 10.1 The ld. DR heavily relied on the following cases: 1. N.K. Industries Ltd., [2016] 72 Taxmann.com 289 (Guj. HC) 2. B. Kishore Kumar, [2014] 52 Taxmann.com 449 (Mad. HC) 10.2 Also relied on the following cases: 1. N.K. Proteins Ltd., [2004] 83 TTJ 904 2. N.K. Proteins Ltd., 84 Taxmann.com 195 (SC) 3. Gujarat Ambuja Exports Ld., [2017] 86 Taxmann.com 69 (Guj. HC) 4. Bright Future Gems, Jaipur – II, 88 Taxmann.com 476 5. Kalyani Medical Store…

Dy. Commissioner of Income Tax, Central Circle-1(3)., Hyderabad vs. Sai Sudhir Infrastructures Limited, Hyderabad

In the result, a) ITA Nos

ITA 1383/HYD/2017[2010-11]Status: DisposedITAT Hyderabad30 Aug 2019AY 2010-11

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahmansrl Appeal Number Pan A.Y. Appellant Respondent 1

Section 132Section 139(1)Section 143(3)Section 153A

…f the unaccounted purchases was sustained. In light of the above, the Hon'ble ITAT may kindly allow the appeals of the Department and dismiss the appeals of the assessee.” 10.1 The ld. DR heavily relied on the following cases: 1. N.K. Industries Ltd., [2016] 72 Taxmann.com 289 (Guj. HC) 2. B. Kishore Kumar, [2014] 52 Taxmann.com 449 (Mad. HC) 10.2 Also relied on the following cases: 1. N.K. Proteins Ltd., [2004] 83 TTJ 904 2. N.K. Proteins Ltd., 84 Taxmann.com 195 (SC) 3. Gujarat Ambuja Exports Ld., [2017] 86 Taxmann.com 69 (Guj. HC) 4. Bright Future Gems, Jaipur – II, 88 Taxmann.com 476 5. Kalyani Medical Store…

Dy. Commsioner of Income Tax, Central Circle-1(3)., Hyderabad vs. Sai Sudhir Infrastructures Limited., Hyderabad

In the result, a) ITA Nos

ITA 1382/HYD/2017[2009-10]Status: DisposedITAT Hyderabad30 Aug 2019AY 2009-10

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahmansrl Appeal Number Pan A.Y. Appellant Respondent 1

Section 132Section 139(1)Section 143(3)Section 153A

…f the unaccounted purchases was sustained. In light of the above, the Hon'ble ITAT may kindly allow the appeals of the Department and dismiss the appeals of the assessee.” 10.1 The ld. DR heavily relied on the following cases: 1. N.K. Industries Ltd., [2016] 72 Taxmann.com 289 (Guj. HC) 2. B. Kishore Kumar, [2014] 52 Taxmann.com 449 (Mad. HC) 10.2 Also relied on the following cases: 1. N.K. Proteins Ltd., [2004] 83 TTJ 904 2. N.K. Proteins Ltd., 84 Taxmann.com 195 (SC) 3. Gujarat Ambuja Exports Ld., [2017] 86 Taxmann.com 69 (Guj. HC) 4. Bright Future Gems, Jaipur – II, 88 Taxmann.com 476 5. Kalyani Medical Store…

Asr Enginering & Projects Limited (Formerly Sai Sudhir Infrastructures Limited), Hyderabad vs. Dy. Commissioner of Income Tax, Central Circle-1(3), Hyderabad

In the result, a) ITA Nos

ITA 1136/HYD/2017[2011-12]Status: DisposedITAT Hyderabad30 Aug 2019AY 2011-12

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahmansrl Appeal Number Pan A.Y. Appellant Respondent 1

Section 132Section 139(1)Section 143(3)Section 153A

…f the unaccounted purchases was sustained. In light of the above, the Hon'ble ITAT may kindly allow the appeals of the Department and dismiss the appeals of the assessee.” 10.1 The ld. DR heavily relied on the following cases: 1. N.K. Industries Ltd., [2016] 72 Taxmann.com 289 (Guj. HC) 2. B. Kishore Kumar, [2014] 52 Taxmann.com 449 (Mad. HC) 10.2 Also relied on the following cases: 1. N.K. Proteins Ltd., [2004] 83 TTJ 904 2. N.K. Proteins Ltd., 84 Taxmann.com 195 (SC) 3. Gujarat Ambuja Exports Ld., [2017] 86 Taxmann.com 69 (Guj. HC) 4. Bright Future Gems, Jaipur – II, 88 Taxmann.com 476 5. Kalyani Medical Store…

Asr Enginering & Projects Limited (Formerly Sai Sudhir Infrastructures Limited), Hyderabad vs. Dy. Commissioner of Income Tax, Central Circle-1(3), Hyderabad

In the result, a) ITA Nos

ITA 1135/HYD/2017[2010-11]Status: DisposedITAT Hyderabad30 Aug 2019AY 2010-11

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahmansrl Appeal Number Pan A.Y. Appellant Respondent 1

Section 132Section 139(1)Section 143(3)Section 153A

…f the unaccounted purchases was sustained. In light of the above, the Hon'ble ITAT may kindly allow the appeals of the Department and dismiss the appeals of the assessee.” 10.1 The ld. DR heavily relied on the following cases: 1. N.K. Industries Ltd., [2016] 72 Taxmann.com 289 (Guj. HC) 2. B. Kishore Kumar, [2014] 52 Taxmann.com 449 (Mad. HC) 10.2 Also relied on the following cases: 1. N.K. Proteins Ltd., [2004] 83 TTJ 904 2. N.K. Proteins Ltd., 84 Taxmann.com 195 (SC) 3. Gujarat Ambuja Exports Ld., [2017] 86 Taxmann.com 69 (Guj. HC) 4. Bright Future Gems, Jaipur – II, 88 Taxmann.com 476 5. Kalyani Medical Store…

Asr Enginering & Projects Limited (Formerly Sai Sudhir Infrastructures Limited), Hyderabad vs. Dy. Commissioner of Income Tax, Central Circle-1(3), Hyderabad

In the result, a) ITA Nos

ITA 1134/HYD/2017[2009-10]Status: DisposedITAT Hyderabad30 Aug 2019AY 2009-10

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahmansrl Appeal Number Pan A.Y. Appellant Respondent 1

Section 132Section 139(1)Section 143(3)Section 153A

…f the unaccounted purchases was sustained. In light of the above, the Hon'ble ITAT may kindly allow the appeals of the Department and dismiss the appeals of the assessee.” 10.1 The ld. DR heavily relied on the following cases: 1. N.K. Industries Ltd., [2016] 72 Taxmann.com 289 (Guj. HC) 2. B. Kishore Kumar, [2014] 52 Taxmann.com 449 (Mad. HC) 10.2 Also relied on the following cases: 1. N.K. Proteins Ltd., [2004] 83 TTJ 904 2. N.K. Proteins Ltd., 84 Taxmann.com 195 (SC) 3. Gujarat Ambuja Exports Ld., [2017] 86 Taxmann.com 69 (Guj. HC) 4. Bright Future Gems, Jaipur – II, 88 Taxmann.com 476 5. Kalyani Medical Store…

Asr Enginering & Projects Limited (Formerly Sai Sudhir Infrastructures Limited), Hyderabad vs. Dy. Commissioner of Income Tax, Central Circle-1(3), Hyderabad

In the result, a) ITA Nos

ITA 1133/HYD/2017[2008-09]Status: DisposedITAT Hyderabad30 Aug 2019AY 2008-09

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahmansrl Appeal Number Pan A.Y. Appellant Respondent 1

Section 132Section 139(1)Section 143(3)Section 153A

…f the unaccounted purchases was sustained. In light of the above, the Hon'ble ITAT may kindly allow the appeals of the Department and dismiss the appeals of the assessee.” 10.1 The ld. DR heavily relied on the following cases: 1. N.K. Industries Ltd., [2016] 72 Taxmann.com 289 (Guj. HC) 2. B. Kishore Kumar, [2014] 52 Taxmann.com 449 (Mad. HC) 10.2 Also relied on the following cases: 1. N.K. Proteins Ltd., [2004] 83 TTJ 904 2. N.K. Proteins Ltd., 84 Taxmann.com 195 (SC) 3. Gujarat Ambuja Exports Ld., [2017] 86 Taxmann.com 69 (Guj. HC) 4. Bright Future Gems, Jaipur – II, 88 Taxmann.com 476 5. Kalyani Medical Store…

Asr Enginering & Projects Limited (Formerly Sai Sudhir Infrastructures Limited), Hyderabad vs. Dy. Commissioner of Income Tax, Central Circle-1(3), Hyderabad

In the result, a) ITA Nos

ITA 1132/HYD/2017[2007-08]Status: DisposedITAT Hyderabad30 Aug 2019AY 2007-08

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahmansrl Appeal Number Pan A.Y. Appellant Respondent 1

Section 132Section 139(1)Section 143(3)Section 153A

…f the unaccounted purchases was sustained. In light of the above, the Hon'ble ITAT may kindly allow the appeals of the Department and dismiss the appeals of the assessee.” 10.1 The ld. DR heavily relied on the following cases: 1. N.K. Industries Ltd., [2016] 72 Taxmann.com 289 (Guj. HC) 2. B. Kishore Kumar, [2014] 52 Taxmann.com 449 (Mad. HC) 10.2 Also relied on the following cases: 1. N.K. Proteins Ltd., [2004] 83 TTJ 904 2. N.K. Proteins Ltd., 84 Taxmann.com 195 (SC) 3. Gujarat Ambuja Exports Ld., [2017] 86 Taxmann.com 69 (Guj. HC) 4. Bright Future Gems, Jaipur – II, 88 Taxmann.com 476 5. Kalyani Medical Store…

Assistant Commissioner of Income Tax, Na

In the result, all three C

ITA 350/SRT/2018[2012-13]Status: DisposedITAT Surat31 Jul 2019AY 2012-13

Bench: Shri Sudhanshu Srivastava & Shri Vikram S. Yadavassessment Year: 2011-12 Assessment Year: 2010-11 Assessment Year: 2012-13

For Appellant: Shri Rasesh Shah, CAFor Respondent: Shri B.P.K. Panda, Sr. DR
Section 132Section 143(1)Section 147Section 148

…ITA 347,349,350/SRT/2018 CO 9 to 11/SRT/2018 IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH SURAT BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI VIKRAM S. YADAV, ACCOUNTANT MEMBER Assessment year: 2011-12 Assessment year: 2010-11 Assessment year: 2012-13 Asstt. Commissioner of Income Tax, M/s Rushabh International, Navsari Circle, 306, Ruby Complex, Navsari. Shantadevi Road, vs Navsari. (PAN: AAFFR7499R) Appellant Respondent C.O.No. 09/SRT/2018 (IN ITA No. 347/SRT/2018) Assessment year: 2011-12 C.O.No. 10/SRT/2018 (IN ITA No. 349/SRT/2018) Assessment year: 2010-11 C.O.No. 11/SRT/2018 (IN ITA N…

Assistant Commissioner of Income Tax, Na vs. Ari Circle, Surat

In the result, all three C

ITA 349/SRT/2018[2010-11]Status: DisposedITAT Surat31 Jul 2019AY 2010-11

Bench: Shri Sudhanshu Srivastava & Shri Vikram S. Yadavassessment Year: 2011-12 Assessment Year: 2010-11 Assessment Year: 2012-13

For Appellant: Shri Rasesh Shah, CAFor Respondent: Shri B.P.K. Panda, Sr. DR
Section 132Section 143(1)Section 147Section 148

…ITA 347,349,350/SRT/2018 CO 9 to 11/SRT/2018 IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH SURAT BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI VIKRAM S. YADAV, ACCOUNTANT MEMBER Assessment year: 2011-12 Assessment year: 2010-11 Assessment year: 2012-13 Asstt. Commissioner of Income Tax, M/s Rushabh International, Navsari Circle, 306, Ruby Complex, Navsari. Shantadevi Road, vs Navsari. (PAN: AAFFR7499R) Appellant Respondent C.O.No. 09/SRT/2018 (IN ITA No. 347/SRT/2018) Assessment year: 2011-12 C.O.No. 10/SRT/2018 (IN ITA No. 349/SRT/2018) Assessment year: 2010-11 C.O.No. 11/SRT/2018 (IN ITA N…

Assistant Commissioner of Income Tax, Na vs. Ari Circle, Navsari

In the result, all three C

ITA 347/SRT/2018[2011-12]Status: DisposedITAT Surat31 Jul 2019AY 2011-12

Bench: Shri Sudhanshu Srivastava & Shri Vikram S. Yadavassessment Year: 2011-12 Assessment Year: 2010-11 Assessment Year: 2012-13

For Appellant: Shri Rasesh Shah, CAFor Respondent: Shri B.P.K. Panda, Sr. DR
Section 132Section 143(1)Section 147Section 148

…ITA 347,349,350/SRT/2018 CO 9 to 11/SRT/2018 IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH SURAT BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI VIKRAM S. YADAV, ACCOUNTANT MEMBER Assessment year: 2011-12 Assessment year: 2010-11 Assessment year: 2012-13 Asstt. Commissioner of Income Tax, M/s Rushabh International, Navsari Circle, 306, Ruby Complex, Navsari. Shantadevi Road, vs Navsari. (PAN: AAFFR7499R) Appellant Respondent C.O.No. 09/SRT/2018 (IN ITA No. 347/SRT/2018) Assessment year: 2011-12 C.O.No. 10/SRT/2018 (IN ITA No. 349/SRT/2018) Assessment year: 2010-11 C.O.No. 11/SRT/2018 (IN ITA N…

DCIT, Circle-2(1), Hyderabad vs. Ijm India Infrastructure Limited, Hyderabad

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

ITA 1732/HYD/2016[2012-13]Status: DisposedITAT Hyderabad27 Mar 2019AY 2012-13

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahman

For Appellant: Shri V. Raghavendra RaoFor Respondent: Shri Y.V.S.T. Sai
Section 133A

…sallowance to 15%, as done by the CIT(A), based on the decision of the Hon'ble ITAT, is not correct and reasonable. The disallowance in its entirety needs to be upheld.” 6.1 Further, the ld. DR relied on the following cases: 1. NK Industries Vs. DCIT, [2016] 72 Taxmann.com 289 (Guj) 2. NK Proteins Ld. VS. DCIT, [2017] 84 Taxmann.com 195 (SC) 3. Shoreline Hotel (P) Ltd. Vs. CIT, [2018] 98 Taxmann.com 234 (Bombay) 4. CIT Vs. Narender Kumar Gupta, [2015] 55 Taxmann.com 371 (P&H) 5. Kalyani Medical Stores Vs. CIT, [2017 80 Taxmann.com 158 (Cal.) 6. CIT Vs. N.R. Portfolio (P) ltd. [2013] 29 Taxmann.com 291 (Delhi) 7.…