Orissa Fisheries Development Corporation v. CIT (

272 ITR 467Reported decision#24143 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2021.

Judgments citing Orissa Fisheries Development Corporation v. CIT (

Shri Mohan Lal Bargoti, Jaipur vs. Assistant Commissioner of Income Tax, Circle-4, Jaipur

In the result, this appeal of the assessee is allowed

ITA 1462/JPR/2018[2013-14]Status: DisposedITAT Jaipur30 Jul 2021AY 2013-14

Bench: Shri Sandeep Gosain, Jm & Shri Vikram Singh Yadav, Am Vk;Dj Vihy La-@Ita No. 1462/Jp/2018 Fu/Kzkj.K O"Kz@Assessment Year :2013-14 Shri Mohan Lal Bargoti, Cuke A.C.I.T. Vs. 1-A-1, 1-A-2, Subhash Colony, Circle-4, Shastri Nagar, Jaipur. Jaipur Lfkk;H Ys[Kk La-@Thvkbzvkj La-@Pan/Gir No.: Abzpb 7893 C Appellant Respondent Fu/Kzkfjrh Dh Vksj Ls@ Assessee By: Shri S.L. Poddar (Adv) Jktlo Dh Vksj Ls@ Revenue By: Smt. Runi Pal (Addl.Cit) Lquokbz Dh Rkjh[K@ Date Of Hearing : 18/06/2021 Mn?Kks"K.Kk Dh Rkjh[K@ Date Of Pronouncement : 30/07/2021 Vkns'K@ Order Per: Sandeep Gosain, J.M. This Is The Appeal Filed By The Assessee Against The Order Of The Ld. Cit(A), Ajmer Dated 14/11/2018 For The A.Y. 2013-14. The Grounds Taken By The Assessee Are As Under:

For Appellant: Shri S.L. Poddar (Adv)For Respondent: Smt. Runi Pal (Addl.CIT)
Section 143(3)Section 145(3)Section 44ASection 69

…ddiar V. CIT, (1960) 38 ITR 152 (Kerala); iii. M. Durai Raj V. CIT, (1972) 83 ITR 484 (Kerala). iv. CIT Vs. Gotan Lime 256 ITR 243 (Rajasthan) v. Vishal Infrastructure Ltd. Assessment CIT [2007] 11 SOT 386/104 ITD 537(Hyd.). vi. Narsing Das Ram Kisan Vs. ACIT 272 ITR 467 The ld AR has further submitted that even if books of accounts are rejected on one or the other ground, this in itself does not give a license to the ld. 5 ITA 1462/JP/2018 _ Shri Mohan Lal Bargoti Vs ACIT A.O. for making trading addition unless something specific is pointed out. Reliance is placed on the following case laws: (i) S. Sarabhaiah S…

ACIT Cen Cir 33, Mumbai vs. Eskay Knit (I) Ltd, Mumbai

In the result, the appeal filed by the assessee in ITA

ITA 7416/MUM/2011[2002-03]Status: DisposedITAT Mumbai28 Sept 2018AY 2002-03

Bench: Shri Saktijit Dey() & Shri G Manjunatha ()

…e material placed before him and to invoke the provisions of section 145(2) has been upheld. • Dhondiram Dalichand v. CIT (81 ITR 609)(Bom.) • Orissa Fisheries Development Corporation v. CIT (111 ITR 923) (Orissa) Narsinshingadas Ramakishan Pungaliya v.ACIT (272 ITR 467)(Raj) 6. As regards loss claimed on account of scrapping fixed assets 11 Eskay Knit (I) Ltd amounting to Rs.621.340 lakhs, the AO observed that since the assessee has agreed for the disallowance of the loss by filing a revised statement of computation, no further discussion is necessary on the issue. Therefore, disallowed loss claimed by the a…

Eskay K'N'It (India) Ltd., Mumbai vs. A.C.I.T. Central Circle -33, Mumbai

In the result, the appeal filed by the assessee in ITA

ITA 6816/MUM/2011[2002-03]Status: DisposedITAT Mumbai28 Sept 2018AY 2002-03

Bench: Shri Saktijit Dey() & Shri G Manjunatha ()

…e material placed before him and to invoke the provisions of section 145(2) has been upheld. • Dhondiram Dalichand v. CIT (81 ITR 609)(Bom.) • Orissa Fisheries Development Corporation v. CIT (111 ITR 923) (Orissa) Narsinshingadas Ramakishan Pungaliya v.ACIT (272 ITR 467)(Raj) 6. As regards loss claimed on account of scrapping fixed assets 11 Eskay Knit (I) Ltd amounting to Rs.621.340 lakhs, the AO observed that since the assessee has agreed for the disallowance of the loss by filing a revised statement of computation, no further discussion is necessary on the issue. Therefore, disallowed loss claimed by the a…

Orissa Fisheries Development Corporation v. CIT ( (272 ITR 467) — Cited in 3 Judgments | BharatTax