PCIT v. Mohommad Haji Adam & Co.

103 Taxmann.com 459High Court2019#688 most cited

What is PCIT v. Mohommad Haji Adam & Co. authority for?

Where purchases are found to be bogus, the profit element embedded in such purchases is to be brought to tax, not the entire purchase value. An addition for non-genuine purchases may be justified.

146

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2022 to 2026.

Also referred to as

PCIT v. Mohommad Haji Adam & Co. · 103 Taxmann.com 459 · bogus purchases · non-genuine purchases · profit element addition · business income

Issues it is cited on

Judgments citing PCIT v. Mohommad Haji Adam & Co.

Samir Patodia (HUF), Fadia Building, Ramwadi, Mumbai vs. DCIT-CC-7(2), Mumbai, Aayakar Bhawan

In the result, assessee's appeal is dismissed

ITA 5733/MUM/2024[2018-19]Status: DisposedITAT Mumbai10 Nov 2025AY 2018-19

Bench: Shri Narender Kumar Choudhry & Shri Prabhash Shankarsamir Patodia (Huf), V/S. Deputy Commissioner Of Fadia Building No. 3, Caval बनाम Income Tax, Central Circle – Cross Lane 4 Ramwaldi, 7(2), Aayakar Bhavan, Kalbadevi Road, Mumbai – Mumbai – 400020, 400 002, Maharashtra Maharashtra स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aajhs8769K Appellant/अपीलार्थी .. Respondent/प्रतिवादी

For Appellant: Shri Prateek Jain,ARFor Respondent: Shri Bhagirath Ramawat (Sr. DR)
Section 131Section 147Section 148

…IN THE INCOME-TAX APPELLATE TRIBUNAL “K(SMC)” BENCH, MUMBAI BEFORE SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER & SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER Samir Patodia (HUF), v/s. Deputy Commissioner of Fadia Building No. 3, Caval बनाम Income Tax, Central Circle – Cross Lane 4 Ramwaldi, 7(2), Aayakar Bhavan, Kalbadevi Road, Mumbai – Mumbai – 400020, 400 002, Maharashtra Maharashtra स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AAJHS8769K Appellant/अपीलार्थी .. Respondent/प्रतिवादी Appellant by : Shri Prateek Jain,AR Respondent by : Shri Bhagirath Ramawat (Sr. DR) Date of Hearing 30.09.2025 Date of Pronouncement 10.…

Rikin Kirit Shah, Mumbai vs. DCIT Central Circle 1(1), Mumbai

In the result, appeal of the assessee is partly allowed

ITA 2495/MUM/2025[2012-13]Status: DisposedITAT Mumbai06 Oct 2025AY 2012-13

Bench: Shri Pawan Singh & Shri Prabhash Shankarrikin Kirit Shah V/S. Deputy Commissioner Of C/O Ca, Himanshu Gandhi, बनाम Income Tax, Central Circle– 16Th Floor, D Wing, Trade 1(1), Room No. 903, 9Th Floor, World Towers, Kamala Pratishtha Bhavan, Old Cgo Mills Compound, Lower Annexe, Maharishi Karve Parel, Mumbai – 400013, Road, Mumbai–400020, Maharashtra Maharashtra स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aljps1842E Appellant/अपीलार्थी .. Respondent/प्रतिवादी

For Appellant: Mr. Himanshu Gandhi, CAFor Respondent: Shri Annavaran Kasuri (Sr.AR)
Section 132Section 143(3)Section 145(3)

…IN THE INCOME-TAX APPELLATE TRIBUNAL“D” BENCH, MUMBAI BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER & SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER Rikin Kirit Shah v/s. Deputy Commissioner of C/o CA, Himanshu Gandhi, बनाम Income Tax, Central Circle– 16th Floor, D Wing, Trade 1(1), Room No. 903, 9th Floor, World Towers, Kamala Pratishtha Bhavan, Old CGO Mills Compound, Lower Annexe, Maharishi Karve Parel, Mumbai – 400013, Road, Mumbai–400020, Maharashtra Maharashtra स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: ALJPS1842E Appellant/अपीलार्थी .. Respondent/प्रतिवादी Appellant by : Mr. Himanshu Gandhi, CA Respondent by : Shri Ann…