Omar Salay Mohamed Sait v. CIT

37 ITR 151Supreme Court of India1959#197 most cited

What is Omar Salay Mohamed Sait v. CIT authority for?

An income tax assessment or addition cannot be made based solely on suspicion, surmises, or conjectures. The income tax department requires evidence or material to justify an addition, as suspicion, however strong, does not constitute proof.

372

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2012 to 2026.

Also referred to as

Omar Salay Mohamed Sait v. CIT · 37 ITR 151 · suspicion not proof · assessment without evidence · no addition on conjecture · surmises and suspicion · sections 143(3) 147 68 · income tax assessment evidence · burden of proof income tax · evidentiary value

Sections most often in play

Section 143(3)Section 132(4)Section 132Section 147Section 148Section 153ASection 142(1)Section 68

Issues it is cited on

price riggingthird party informationbogus long term capital gaindumb documentsbogus ltcgsection 132(4a)penny stocksection 10(38)rejection of books of accountloose paperslong term capital gainssection 34

Judgments citing Omar Salay Mohamed Sait v. CIT

Smt. Sneh Lata Sawhney, New Delhi vs. DCIT, New Delhi

In the result, ITA.Nos.420, 421, 422, 423, 424

ITA 422/DEL/2017[2008-09]Status: DisposedITAT Delhi22 Jul 2022AY 2008-09

Bench: Shri Anil Chaturvedi & Ms. Astha Chandra

For Appellant: Dr. Rakesh Gupta, Advocate &For Respondent: Sh Abhishek Kumar, Sr. DR
Section 132Section 143(3)Section 153ASection 153BSection 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “G” : DELHI BEFORE SHRI ANIL CHATURVEDI, ACCOUNTANT MEMBER AND MS. ASTHA CHANDRA, JUDICIAL MEMBER ITA.Nos.413, 414, 415, 416, 417 & 418/Del./2017 Assessment Years 2006-07, 2007-08, 2008-09, 2009-10, 2010-11 & 2011-12 & ITA.Nos.420, 421, 422, 423, 424 & 425/Del./2017 Assessment Years 2006-07, 2007-08, 2008-09, 2009-10, 2010-11 & 2011-12 Smt. Sneh Lata The Dy. CIT, Sawhney, 6, Link Road, Central Circle – 7, vs. Jangpura Extension, Jhandewalan, New Delhi – 110 024 New Delhi. PAN AQKPS8457P (Appellant) (Respondent) For Assessee : Dr. Rakesh Gupta, Advocate & Sh Sh…

Smt. Sneh Lata Sawhney, New Delhi vs. DCIT, New Delhi

In the result, ITA.Nos.420, 421, 422, 423, 424

ITA 421/DEL/2017[2007-08]Status: DisposedITAT Delhi22 Jul 2022AY 2007-08

Bench: Shri Anil Chaturvedi & Ms. Astha Chandra

For Appellant: Dr. Rakesh Gupta, Advocate &For Respondent: Sh Abhishek Kumar, Sr. DR
Section 132Section 143(3)Section 153ASection 153BSection 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “G” : DELHI BEFORE SHRI ANIL CHATURVEDI, ACCOUNTANT MEMBER AND MS. ASTHA CHANDRA, JUDICIAL MEMBER ITA.Nos.413, 414, 415, 416, 417 & 418/Del./2017 Assessment Years 2006-07, 2007-08, 2008-09, 2009-10, 2010-11 & 2011-12 & ITA.Nos.420, 421, 422, 423, 424 & 425/Del./2017 Assessment Years 2006-07, 2007-08, 2008-09, 2009-10, 2010-11 & 2011-12 Smt. Sneh Lata The Dy. CIT, Sawhney, 6, Link Road, Central Circle – 7, vs. Jangpura Extension, Jhandewalan, New Delhi – 110 024 New Delhi. PAN AQKPS8457P (Appellant) (Respondent) For Assessee : Dr. Rakesh Gupta, Advocate & Sh Sh…

Smt. Sneh Lata Sawhney, New Delhi vs. DCIT, New Delhi

In the result, ITA.Nos.420, 421, 422, 423, 424

ITA 420/DEL/2017[2006-07]Status: DisposedITAT Delhi22 Jul 2022AY 2006-07

Bench: Shri Anil Chaturvedi & Ms. Astha Chandra

For Appellant: Dr. Rakesh Gupta, Advocate &For Respondent: Sh Abhishek Kumar, Sr. DR
Section 132Section 143(3)Section 153ASection 153BSection 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “G” : DELHI BEFORE SHRI ANIL CHATURVEDI, ACCOUNTANT MEMBER AND MS. ASTHA CHANDRA, JUDICIAL MEMBER ITA.Nos.413, 414, 415, 416, 417 & 418/Del./2017 Assessment Years 2006-07, 2007-08, 2008-09, 2009-10, 2010-11 & 2011-12 & ITA.Nos.420, 421, 422, 423, 424 & 425/Del./2017 Assessment Years 2006-07, 2007-08, 2008-09, 2009-10, 2010-11 & 2011-12 Smt. Sneh Lata The Dy. CIT, Sawhney, 6, Link Road, Central Circle – 7, vs. Jangpura Extension, Jhandewalan, New Delhi – 110 024 New Delhi. PAN AQKPS8457P (Appellant) (Respondent) For Assessee : Dr. Rakesh Gupta, Advocate & Sh Sh…

Smt. Sneh Lata Sawhney, New Delhi vs. DCIT, New Delhi

In the result, ITA.Nos.420, 421, 422, 423, 424

ITA 418/DEL/2017[2011-12]Status: DisposedITAT Delhi22 Jul 2022AY 2011-12

Bench: Shri Anil Chaturvedi & Ms. Astha Chandra

For Appellant: Dr. Rakesh Gupta, Advocate &For Respondent: Sh Abhishek Kumar, Sr. DR
Section 132Section 143(3)Section 153ASection 153BSection 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “G” : DELHI BEFORE SHRI ANIL CHATURVEDI, ACCOUNTANT MEMBER AND MS. ASTHA CHANDRA, JUDICIAL MEMBER ITA.Nos.413, 414, 415, 416, 417 & 418/Del./2017 Assessment Years 2006-07, 2007-08, 2008-09, 2009-10, 2010-11 & 2011-12 & ITA.Nos.420, 421, 422, 423, 424 & 425/Del./2017 Assessment Years 2006-07, 2007-08, 2008-09, 2009-10, 2010-11 & 2011-12 Smt. Sneh Lata The Dy. CIT, Sawhney, 6, Link Road, Central Circle – 7, vs. Jangpura Extension, Jhandewalan, New Delhi – 110 024 New Delhi. PAN AQKPS8457P (Appellant) (Respondent) For Assessee : Dr. Rakesh Gupta, Advocate & Sh Sh…

Smt. Sneh Lata Sawhney, New Delhi vs. DCIT, New Delhi

In the result, ITA.Nos.420, 421, 422, 423, 424

ITA 417/DEL/2017[2010-11]Status: DisposedITAT Delhi22 Jul 2022AY 2010-11

Bench: Shri Anil Chaturvedi & Ms. Astha Chandra

For Appellant: Dr. Rakesh Gupta, Advocate &For Respondent: Sh Abhishek Kumar, Sr. DR
Section 132Section 143(3)Section 153ASection 153BSection 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “G” : DELHI BEFORE SHRI ANIL CHATURVEDI, ACCOUNTANT MEMBER AND MS. ASTHA CHANDRA, JUDICIAL MEMBER ITA.Nos.413, 414, 415, 416, 417 & 418/Del./2017 Assessment Years 2006-07, 2007-08, 2008-09, 2009-10, 2010-11 & 2011-12 & ITA.Nos.420, 421, 422, 423, 424 & 425/Del./2017 Assessment Years 2006-07, 2007-08, 2008-09, 2009-10, 2010-11 & 2011-12 Smt. Sneh Lata The Dy. CIT, Sawhney, 6, Link Road, Central Circle – 7, vs. Jangpura Extension, Jhandewalan, New Delhi – 110 024 New Delhi. PAN AQKPS8457P (Appellant) (Respondent) For Assessee : Dr. Rakesh Gupta, Advocate & Sh Sh…

Shri.J M Vrushabendraiah, Hospet vs. Assistant Commissioner of Income Tax Circle-1, Bellary

The appeal of the assessee is partly allowed

ITA 299/BANG/2019[2010-11]Status: DisposedITAT Bangalore20 Jul 2022AY 2010-11

Bench: Shri Chandra Poojari & Smt. Beena Pillaiassessment Year: 2010-11

For Appellant: Shri Srihari Kutsa, A.RFor Respondent: Shri Narayana K.R., D.R
Section 147Section 148Section 153CSection 250

…e must be something more than mere suspicion in support of an assessment and mere suspicion cannot take the place for the purpose of passing an order of assessment – (i) Dhakeshwari Cotton Mills Ltd. vs. CIT 26 ITR 775(SC); (ii) Omar Salay Mohd. Salt vs. CIT 37 ITR 151 (SC); (iii) Lalchand Bhagat Ambica Ram vs. CIT 37 ITR 288 (SC) Shri J.M. Vrushabendraiah, Hospete Page 52 of 58 14.3 The assessee further submits that it has been held in the under noted cases, that without having any corroborating evidence/material, any of the figures mentioned / appearing on the unsigned loose papers seized / collected by the De…

Shobha Jain, Delhi vs. ITO, Ward- 47(5), New Delhi

In the result, the appeal filed by the assessee is

ITA 1000/DEL/2019[2015-16]Status: DisposedITAT Delhi29 Apr 2022AY 2015-16

Bench: Shri R. K. Panda[Assessment Year: 2015-16]

Section 10(38)Section 143(2)Section 68Section 69C

…laim of Long Term Capital Gain and further making addition of Rs.94,099/- being unexplained expenditure u/s 69C of the Act for availing the accommodation entry. He also relied on the following decisions:- i. Uma Charan 37 ITR 271(SC) ii. Omar Salvemoh.sait 37 ITR 151(SC) iii. Smt. Krishna Devi ITA No.125/2020, order dated 15.01.2021(Delhi High Court) iv. Amit Jindal in ITA No.1547/2019, order dated 24.02.2022 (Del. ITAT) v. Mahavir Jhanwar in ITA No.2474/2018, order dated 01.02.2019 vi. Mukta Gupta in ITA No.2766/2018, order dated 26.11.2018 vii. Rajiv Agarwal & Sons 6087/2018, order dated 21.01.2019 viii. Nav…

Shri Ashok Dharendra, Jaipur vs. Deputy Commissioner of Income Tax, Jaipur

In the result, appeal of the assessee is allowed

ITA 256/JPR/2018[2015-16]Status: DisposedITAT Jaipur12 Apr 2022AY 2015-16

Bench: Shri Sandeep Gosain, Jm & Shri Rathod Kamlesh Jayantbhai, Am Vk;Dj Vihy La-@Ita No. 256/Jp/2018 Fu/Kzkj.K O"Kz@Assessment Year :2015-16 Shri Ashok Dharendra, Cuke D.C.I.T. 23, Shivraj Niketan Scheme, Vs. Central Circle-3, Gautam Marg, Nr Vaishali Jaipur. Nagar Circle, Jaipur. Lfkk;H Ys[Kk La-@Thvkbzvkj La-@Pan/Gir No.: Aavpd 6554 B Vihykfkhz@Appellant Izr;Fkhz@Respondent Fu/Kzkfjrh Dh Vksj Ls@ Assessee By : Shri Manish Agarwal (Ca) Jktlo Dh Vksj Ls@ Revenue By : Shri S. Najmi (Cit-Dr) Lquokbz Dh Rkjh[K@ Date Of Hearing : 02/02/2022 Mn?Kks"K.Kk Dh Rkjh[K@ Date Of Pronouncement : 12 /04/2022 Vkns'K@ Order Per: Sandeep Gosain, J.M. This Is An Appeal Filed By The Assessee Against The Order Of Ld. Cit(A)- 4, Jaipur Dated 01/12/2017 For The A.Y. 2015-16 In The Matter Of Order Passed U/S 143(3) Read With Section 153B(1)(B) Of The Income Tax Act, 1961 (In Short, The Act), Wherein Following Grounds Have Been Taken. “1. On The Facts & In The Circumstances Of The Case The Ld. Cit(A) Has Grossly Erred In Confirming The Addition Of Rs. 1,50,00,000/- Made In The Assessment Completed U/S 143(3) R.W.S. 153B(1)(B) Solely On The Basis Of Statements Recorded During The Course Of Search Which Stood Retracted By The Assessee Through An Affidavit Filed. Thus, The Addition Made Solely On The Basis Of Such Retracted Statements Deserves To Be Deleted.

For Appellant: Shri Manish Agarwal (CA)For Respondent: Shri S. Najmi (CIT-DR)
Section 132Section 143(3)Section 153B(1)(b)Section 3

…l 26 OTR 736 (iv) State Vs. Guljari Lal Tondon AIR 1979 (SC) 1382 (v) J.A. Naidu vs. State of Maharastra SC 1537 (vi) Krishnand vs. State of Mandharsinghji P. Jadera 281 ITR 0019 AIR 1977 SC 796 (vii) Dhakeshwari Cotton Mills 26 ITR 775 (SC) (viii) Omar Salay 37 ITR 151 (SC) (ix) Lal Chand Bhagat Ambika Ram (1959) 37 ITR 288 It is thus submitted that ld.AO has interpreted a dumb document having no legal validity as per his suitability and addition based on this paper deserves to be deleted more particularly when the paper itself contained errors and addition is made merely and solely on the basis of confession wi…

Smt. Anuradha Upadhyay, Jabalpur vs. Income Tax Officer Ward 2(5)

In the result, the appeals by the assessee‟s are dismissed

ITA 22/JAB/2017[2012-13]Status: DisposedITAT Jabalpur08 Apr 2022AY 2012-13

Bench: Shri Sanjay Arora, Hon‟Ble & Shri Manomohan Das, Hon'Ble

For Appellant: Shri Dhiraj Ghai, FCAFor Respondent: Shri U.B. Mishra , CIT-DR
Section 263Section 263(2)

…ndeed any fact finding authority, has necessarily to go by the material on record, and it‟s findings are to be based on relevant material (CIT v. Radha Kishan Nandlal [1975] 99 ITR 143 (SC); Daulat Ram Rawatmull (supra); Oman Salay Mohammed Sait v. CIT [1959] 37 ITR 151 (SC); Dhirajlal Girdhari Lal v. CIT [1954] 26 ITR 736 (SC)). We 6 ITA Nos. 19-21/JAB/2017 (A.Ys. 2010-11 to 2012-13) Suresh Kumar Upadhyay & Sons and Ano. v. ITO have already indicated of a much higher workload attending the year-end, which may explain the time lag of a few days between the date of its passing and the date of its despatch, whic…

Suresh Upadhyay and Sons, Jabalpur vs. Income Tax Officer Ward 2(5)

In the result, the appeals by the assessee‟s are dismissed

ITA 21/JAB/2017[2012-13]Status: DisposedITAT Jabalpur08 Apr 2022AY 2012-13

Bench: Shri Sanjay Arora, Hon‟Ble & Shri Manomohan Das, Hon'Ble

For Appellant: Shri Dhiraj Ghai, FCAFor Respondent: Shri U.B. Mishra , CIT-DR
Section 263Section 263(2)

…ndeed any fact finding authority, has necessarily to go by the material on record, and it‟s findings are to be based on relevant material (CIT v. Radha Kishan Nandlal [1975] 99 ITR 143 (SC); Daulat Ram Rawatmull (supra); Oman Salay Mohammed Sait v. CIT [1959] 37 ITR 151 (SC); Dhirajlal Girdhari Lal v. CIT [1954] 26 ITR 736 (SC)). We 6 ITA Nos. 19-21/JAB/2017 (A.Ys. 2010-11 to 2012-13) Suresh Kumar Upadhyay & Sons and Ano. v. ITO have already indicated of a much higher workload attending the year-end, which may explain the time lag of a few days between the date of its passing and the date of its despatch, whic…

Suresh Upadhyay and Sons, Jabalpur vs. Income Tax Officer Ward 2(5)

In the result, the appeals by the assessee‟s are dismissed

ITA 20/JAB/2017[2011-12]Status: DisposedITAT Jabalpur08 Apr 2022AY 2011-12

Bench: Shri Sanjay Arora, Hon‟Ble & Shri Manomohan Das, Hon'Ble

For Appellant: Shri Dhiraj Ghai, FCAFor Respondent: Shri U.B. Mishra , CIT-DR
Section 263Section 263(2)

…ndeed any fact finding authority, has necessarily to go by the material on record, and it‟s findings are to be based on relevant material (CIT v. Radha Kishan Nandlal [1975] 99 ITR 143 (SC); Daulat Ram Rawatmull (supra); Oman Salay Mohammed Sait v. CIT [1959] 37 ITR 151 (SC); Dhirajlal Girdhari Lal v. CIT [1954] 26 ITR 736 (SC)). We 6 ITA Nos. 19-21/JAB/2017 (A.Ys. 2010-11 to 2012-13) Suresh Kumar Upadhyay & Sons and Ano. v. ITO have already indicated of a much higher workload attending the year-end, which may explain the time lag of a few days between the date of its passing and the date of its despatch, whic…

Suresh Upadhyay and Sons, Jabalpur vs. Income Tax Officer Ward 2(5)

In the result, the appeals by the assessee‟s are dismissed

ITA 19/JAB/2017[2010-11]Status: DisposedITAT Jabalpur08 Apr 2022AY 2010-11

Bench: Shri Sanjay Arora, Hon‟Ble & Shri Manomohan Das, Hon'Ble

For Appellant: Shri Dhiraj Ghai, FCAFor Respondent: Shri U.B. Mishra , CIT-DR
Section 263Section 263(2)

…ndeed any fact finding authority, has necessarily to go by the material on record, and it‟s findings are to be based on relevant material (CIT v. Radha Kishan Nandlal [1975] 99 ITR 143 (SC); Daulat Ram Rawatmull (supra); Oman Salay Mohammed Sait v. CIT [1959] 37 ITR 151 (SC); Dhirajlal Girdhari Lal v. CIT [1954] 26 ITR 736 (SC)). We 6 ITA Nos. 19-21/JAB/2017 (A.Ys. 2010-11 to 2012-13) Suresh Kumar Upadhyay & Sons and Ano. v. ITO have already indicated of a much higher workload attending the year-end, which may explain the time lag of a few days between the date of its passing and the date of its despatch, whic…

Smt. Rachna Agarwal, Kolkata vs. ITO, Ward-28(4), Kolkata

ITA 404/KOL/2021[2015-16]Status: DisposedITAT Kolkata08 Apr 2022AY 2015-16

Bench: Shri A. T. Varkey, Jm & Shri Manish Borad, Am ]

Section 68

…sessee. Unless specific evidence is brought on record to controvert the validity and correctness of the documentary evidences produced, the same cannot be rejected by the assessee. The Hon'ble Supreme Court in the case of Omar Salay Mohamed Sait v. CIT [1959] 37 ITR 151 (SC) had held that no addition can be made on the basis of surmises, suspicion and conjectures. In the case of CIT v. Daulat Ram Rawatmull [1973] 87 ITR 349 (SC) (SC) the Hon'ble Supreme Court held that, the onus to prove that the apparent is not real is on the party who claims it to be so. The burden of proving a transaction to be bogus has to be…

Rakesh Vaid, New Delhi vs. ITO Ward - 62(2), New Delhi

In the result, assessee’s appeal, ITA no

ITA 7821/DEL/2019[2010-11]Status: DisposedITAT Delhi08 Apr 2022AY 2010-11

Bench: Shri Kul Bharat[Assessment Year: 2010-11]

Section 145(3)Section 147Section 148Section 151

…nce can be made on the basis of suspicion. Reliance for the proposition is placed on Uma Charan Shaw & Bros. Co. vs. CIT reported in 37 ITR 271. It has been further held in the following cases that suspicion howsoever strong cannot take the place of proof: i) 37 ITR 151 (SC) Omar Salay Mohammad Sait v CIT ii) 26 ITR 736 (SC) Dhirajlal girdharilal v CIT, Bombay iii) 26 ITR 775 (SC) Dhakeshwari Cooton Mills Ltd v CIT iv) 37 ITR 288 (SC) Lal Chand Bhagat Ambica Ram v CIT The assessee has submitted a note on Moreover, even applying the rule of consistency, 3 “Presumptive” Taxation Scheme which are disallowance ma…

DCIT, CC- 8(4), Mumbai vs. Ashok R. Ruia (HUF), Mumbai

In the result, appeal filed by the Revenue is dismissed

ITA 6309/MUM/2019[2008-09]Status: DisposedITAT Mumbai28 Feb 2022AY 2008-09

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Amarjit Singh, Hon'Ble

For Appellant: Shri Vijay MehtaFor Respondent: Shri Shailja Rai
Section 132

…azra: AIR 1974 SC 171 • CIT v. K Mahitn (Jdrna[2000] 158 CTR (Ker.) 100:12000] 242 ITR 133 (Ker.)  Dhakeshwari Cotton Mills Ltd. v. CIT [1954] 26 ITR 775 (SC) 15 ITA NOs. 6309/MUM/2019 (A.Y. 2008-09) M/s. Ashok R Ruia  Omar Salay Mohamed Sait v. CIT [1959] 37 ITR 151 (SC) • Asstt. CIT v. Jindal Saw Pipes Ltd. [2008] 118 TTJ 228 [2008] 11 DTR (Delhi)(Trib.) 281.  Dhiraj Lal Girdhari Lal Vs. CIT 26 ITR 736  LalehandBhagatArnbika Rain Vs. CIT 37ITR288 12.29 The Hon'ble Supreme Court in Dhakeshwari Cotton Mills v. CIT 11954] 26 ITR 775 at 782had observed, as under:- "As regards the second contention, we are in e…

Fathimuthu Amma Mills Limited, Nanguneri vs. ACIT, CC-1, Madurai

In the result, the appeals filed by the assessee in ITA Nos

ITA 123/CHNY/2021[2018-19]Status: DisposedITAT Chennai31 Jan 2022AY 2018-19

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwal

For Appellant: Shri B. Ramakrishnan, FCAFor Respondent: Shri P. Sajit Kumar, JCIT
Section 132Section 143(2)Section 143(3)Section 147Section 69A

…d on the decision of Hon’ble Madras High Court in the case of CIT vs. P.V. Kalyanasundaram [2006] I.T.A. Nos.118 to 123/Chny/2021 7 155 Taxman 454. He further relied on the decision of the Hon’ble Supreme Court in the case of Omar Salay Mohamed Sait vs. CIT, 37 ITR 151. He also argued that the proportion of cotton waste generated upon the total sales made during the relevant assessment year is at par with the industry standards and the rate adopted by the assessee is at par with the then prevailing market rate for sale of cotton waste which has not been doubted or disputed by the AO. According to him, the AO has…

Fathimuthu Amma Mills Limited, Nanguneri vs. ACIT, CC-1, Madurai

In the result, the appeals filed by the assessee in ITA Nos

ITA 122/CHNY/2021[2017-18]Status: DisposedITAT Chennai31 Jan 2022AY 2017-18

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwal

For Appellant: Shri B. Ramakrishnan, FCAFor Respondent: Shri P. Sajit Kumar, JCIT
Section 132Section 143(2)Section 143(3)Section 147Section 69A

…d on the decision of Hon’ble Madras High Court in the case of CIT vs. P.V. Kalyanasundaram [2006] I.T.A. Nos.118 to 123/Chny/2021 7 155 Taxman 454. He further relied on the decision of the Hon’ble Supreme Court in the case of Omar Salay Mohamed Sait vs. CIT, 37 ITR 151. He also argued that the proportion of cotton waste generated upon the total sales made during the relevant assessment year is at par with the industry standards and the rate adopted by the assessee is at par with the then prevailing market rate for sale of cotton waste which has not been doubted or disputed by the AO. According to him, the AO has…

Fathimuthu Amma Mills Limited, Nanguneri vs. ACIT, CC(1), Madurai

In the result, the appeals filed by the assessee in ITA Nos

ITA 121/CHNY/2021[2016-17]Status: DisposedITAT Chennai31 Jan 2022AY 2016-17

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwal

For Appellant: Shri B. Ramakrishnan, FCAFor Respondent: Shri P. Sajit Kumar, JCIT
Section 132Section 143(2)Section 143(3)Section 147Section 69A

…d on the decision of Hon’ble Madras High Court in the case of CIT vs. P.V. Kalyanasundaram [2006] I.T.A. Nos.118 to 123/Chny/2021 7 155 Taxman 454. He further relied on the decision of the Hon’ble Supreme Court in the case of Omar Salay Mohamed Sait vs. CIT, 37 ITR 151. He also argued that the proportion of cotton waste generated upon the total sales made during the relevant assessment year is at par with the industry standards and the rate adopted by the assessee is at par with the then prevailing market rate for sale of cotton waste which has not been doubted or disputed by the AO. According to him, the AO has…

Fathimuthu Amma Mills Limited, Nanguneri vs. ACIT, CC-1, Madurai

In the result, the appeals filed by the assessee in ITA Nos

ITA 120/CHNY/2021[2015-16]Status: DisposedITAT Chennai31 Jan 2022AY 2015-16

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwal

For Appellant: Shri B. Ramakrishnan, FCAFor Respondent: Shri P. Sajit Kumar, JCIT
Section 132Section 143(2)Section 143(3)Section 147Section 69A

…d on the decision of Hon’ble Madras High Court in the case of CIT vs. P.V. Kalyanasundaram [2006] I.T.A. Nos.118 to 123/Chny/2021 7 155 Taxman 454. He further relied on the decision of the Hon’ble Supreme Court in the case of Omar Salay Mohamed Sait vs. CIT, 37 ITR 151. He also argued that the proportion of cotton waste generated upon the total sales made during the relevant assessment year is at par with the industry standards and the rate adopted by the assessee is at par with the then prevailing market rate for sale of cotton waste which has not been doubted or disputed by the AO. According to him, the AO has…

Fathimuthu Amma Mills Limited, Nanguneri vs. ACIT, CC-1, Madurai

In the result, the appeals filed by the assessee in ITA Nos

ITA 119/CHNY/2021[2014-15]Status: DisposedITAT Chennai31 Jan 2022AY 2014-15

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwal

For Appellant: Shri B. Ramakrishnan, FCAFor Respondent: Shri P. Sajit Kumar, JCIT
Section 132Section 143(2)Section 143(3)Section 147Section 69A

…d on the decision of Hon’ble Madras High Court in the case of CIT vs. P.V. Kalyanasundaram [2006] I.T.A. Nos.118 to 123/Chny/2021 7 155 Taxman 454. He further relied on the decision of the Hon’ble Supreme Court in the case of Omar Salay Mohamed Sait vs. CIT, 37 ITR 151. He also argued that the proportion of cotton waste generated upon the total sales made during the relevant assessment year is at par with the industry standards and the rate adopted by the assessee is at par with the then prevailing market rate for sale of cotton waste which has not been doubted or disputed by the AO. According to him, the AO has…