PCIT v. Nageswar Enterprise

122 Taxmann.com 41High Court2020#15165 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2022 to 2025.

Sections most often in play

Section 132(4)Section 69ASection 143(3)Section 139(4)Section 147Section 148Section 151ASection 194

Issues it is cited on

tax benefitsection 151asection 139(4)eligible businesssection 271aacsection 254(1)income escaping assessmentsection 44adgross total incomesection 274section 194section 132(4)

Judgments citing PCIT v. Nageswar Enterprise

THE ACIT, CENTRAL CIRCLE-2, RAJKOT, RAJKOT vs. SHRI BHAGVANJI PRABHUBHAI AMRUTIYA, MORBI

In the result, cross objection filed by the assessee, ( in CO No

ITA 142/RJT/2021[2019-20]Status: DisposedITAT Rajkot29 Aug 2025AY 2019-20

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinhaआयकर अपील सं /.Ita No.139/Rjt/2021 िनधा"रणवष"/ Assessment Year: 2019-2020 Asstt.Commissioner Of Income-Tax Expert Particle Board बनाम Cent.Cir.2, Rajkot. Survey No.111, 8-A National Vs. Highway B/H. Bharatinagar Iti, Ravapar Nadi Morbi 363 642. Pan : Aahfe 0299 G आयकर अपील सं /.Ita No.142/Rjt/2021 With Cross Objection No.05/Rjt/2022 िनधा"रणवष"/ Assessment Year: 2019-2020 Asstt.Commissioner Of Income-Tax Bhagvaji Prabhubhai बनाम Cent.Cir.2, Rajkot. Amrutiya, Meera Park-2 Vs. House No.1, Vavdi Road Morbi. Pan : Aiwpa 0121 A (अपीलाथ"/Assessee) : (""यथ"/Respondent) िनधा"रती क" ओर से/Assessee By : Shri Mehul Ranpura, Ld.Ar राज"व क" ओर से/Revenue By : Shri Sanjay Punglia, Ld.Cit-Dr सुनवाई क" तार"ख /Date Of Hearing : 05/06/2025 घोषणा क" तार"ख /Date Of Pronouncement : 29/08/2025 Order Per, Dr. Arjun Lal Saini: The Captioned Two Appeals Filed By The Revenue Pertaining To Assessment Year 2019-20 & The Cross Objection Filed By The Assessee, Are Directed Against The Separate Orders Passed By The Learned Commissioner Of Income-Tax

For Appellant: Shri Mehul Ranpura, ld.ARFor Respondent: Shri Sanjay Punglia, ld.CIT-DR
Section 133ASection 143(3)Section 37Section 69ASection 69B

…against the normal human probabilities, which raise doubt on the events as mentioned in such document, has really occurred. 38. The ld.CIT(A) also relied on the decision of the Hon. Gujarat High Court in the case of PCIT Surat Vs Nageshwar Enterprise (2020) 122 Taxmann.com 41 Gujarat dated 3.2.2020 having similar fact. In the case so relied, during the course of search at the premises of the assessee- firm by the DRI, the partner of the assessee firm had confessed of under valuation of imported goods from ACIT Vs. Expert Particle Board and Others ITA No.139 /RJT/2021 and 142/RJT/2021 (AY : 2019-20) with CO No.0…

THE ACIT, CEN. CIR.-2, RAJKOT, RAJKOT vs. EXPERT PARTICLE BOARD, MORBI

In the result, cross objection filed by the assessee, ( in CO No

ITA 139/RJT/2021[2019-20]Status: DisposedITAT Rajkot29 Aug 2025AY 2019-20

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinhaआयकर अपील सं /.Ita No.139/Rjt/2021 िनधा"रणवष"/ Assessment Year: 2019-2020 Asstt.Commissioner Of Income-Tax Expert Particle Board बनाम Cent.Cir.2, Rajkot. Survey No.111, 8-A National Vs. Highway B/H. Bharatinagar Iti, Ravapar Nadi Morbi 363 642. Pan : Aahfe 0299 G आयकर अपील सं /.Ita No.142/Rjt/2021 With Cross Objection No.05/Rjt/2022 िनधा"रणवष"/ Assessment Year: 2019-2020 Asstt.Commissioner Of Income-Tax Bhagvaji Prabhubhai बनाम Cent.Cir.2, Rajkot. Amrutiya, Meera Park-2 Vs. House No.1, Vavdi Road Morbi. Pan : Aiwpa 0121 A (अपीलाथ"/Assessee) : (""यथ"/Respondent) िनधा"रती क" ओर से/Assessee By : Shri Mehul Ranpura, Ld.Ar राज"व क" ओर से/Revenue By : Shri Sanjay Punglia, Ld.Cit-Dr सुनवाई क" तार"ख /Date Of Hearing : 05/06/2025 घोषणा क" तार"ख /Date Of Pronouncement : 29/08/2025 Order Per, Dr. Arjun Lal Saini: The Captioned Two Appeals Filed By The Revenue Pertaining To Assessment Year 2019-20 & The Cross Objection Filed By The Assessee, Are Directed Against The Separate Orders Passed By The Learned Commissioner Of Income-Tax

For Appellant: Shri Mehul Ranpura, ld.ARFor Respondent: Shri Sanjay Punglia, ld.CIT-DR
Section 133ASection 143(3)Section 37Section 69ASection 69B

…against the normal human probabilities, which raise doubt on the events as mentioned in such document, has really occurred. 38. The ld.CIT(A) also relied on the decision of the Hon. Gujarat High Court in the case of PCIT Surat Vs Nageshwar Enterprise (2020) 122 Taxmann.com 41 Gujarat dated 3.2.2020 having similar fact. In the case so relied, during the course of search at the premises of the assessee- firm by the DRI, the partner of the assessee firm had confessed of under valuation of imported goods from ACIT Vs. Expert Particle Board and Others ITA No.139 /RJT/2021 and 142/RJT/2021 (AY : 2019-20) with CO No.0…

PRITI SURESH PUROHIT ,MUMBAI vs. ASSISTANT COMMISSIONER OF INCOME TAX CENTRAL CIRCLE 5(4), MUMBAI

In the result, the grounds of appeal

ITA 1870/MUM/2025[2020-21]Status: DisposedITAT Mumbai09 Jul 2025AY 2020-21

Bench: Shri Pawan Singh

Section 139(4)Section 147Section 148Section 151ASection 254(1)Section 274Section 44ASection 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER ITA Nos. 1870, 1869 & 1868/MUM/2025 (AY : 2020-21 to 2022-23) (Physical hearing) Priti Suresh Purohit ACIT, Central Circle-5(4), 19th Floor, Air India Building, A D Singh Chawl Gaon Devi Road, Vs PoisarKandivalci, Nariman Point, Mumbai-400101. Mumbai [PAN No. CNSPP3748P] Appellant / Assessee Respondent / Revenue Assessee by Sh. Jay Bhansali, Advocate Revenue by Sh. Mahesh Dattatraya Londhe, Sr. DR Date of hearing 01.07.2025 Date of pronouncement 09.07.2025 Order under section 254(1) of Income Tax Act PER PAWAN S…

PRITI SURESH PUROHIT ,MUMBAI vs. ASSISTANT COMMISSIONER OF INCOME TAX CENTRAL CIRCLE 5(4), MUMBAI

In the result, the grounds of appeal

ITA 1869/MUM/2025[2021-22]Status: DisposedITAT Mumbai09 Jul 2025AY 2021-22

Bench: Shri Pawan Singh

Section 139(4)Section 147Section 148Section 151ASection 254(1)Section 274Section 44ASection 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER ITA Nos. 1870, 1869 & 1868/MUM/2025 (AY : 2020-21 to 2022-23) (Physical hearing) Priti Suresh Purohit ACIT, Central Circle-5(4), 19th Floor, Air India Building, A D Singh Chawl Gaon Devi Road, Vs PoisarKandivalci, Nariman Point, Mumbai-400101. Mumbai [PAN No. CNSPP3748P] Appellant / Assessee Respondent / Revenue Assessee by Sh. Jay Bhansali, Advocate Revenue by Sh. Mahesh Dattatraya Londhe, Sr. DR Date of hearing 01.07.2025 Date of pronouncement 09.07.2025 Order under section 254(1) of Income Tax Act PER PAWAN S…

PRITI SURESH PUROHIT ,MUMBAI vs. ASSISTANT COMMISSIONER OF INCOME TAX CENTRAL CIRCLE 5(4), MUMBAI

In the result, the grounds of appeal

ITA 1868/MUM/2025[2022-23]Status: DisposedITAT Mumbai09 Jul 2025AY 2022-23

Bench: Shri Pawan Singh

Section 139(4)Section 147Section 148Section 151ASection 254(1)Section 274Section 44ASection 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER ITA Nos. 1870, 1869 & 1868/MUM/2025 (AY : 2020-21 to 2022-23) (Physical hearing) Priti Suresh Purohit ACIT, Central Circle-5(4), 19th Floor, Air India Building, A D Singh Chawl Gaon Devi Road, Vs PoisarKandivalci, Nariman Point, Mumbai-400101. Mumbai [PAN No. CNSPP3748P] Appellant / Assessee Respondent / Revenue Assessee by Sh. Jay Bhansali, Advocate Revenue by Sh. Mahesh Dattatraya Londhe, Sr. DR Date of hearing 01.07.2025 Date of pronouncement 09.07.2025 Order under section 254(1) of Income Tax Act PER PAWAN S…

DCIT, CENTRAL CIRCLE-1, VADODARA vs. M/S. MONAREECA ENTERPRISE, VADODARA

In the result, the appeal filed by the Revenue is dismissed and consequently, the Cross Objection filed by the assessee is also dismissed

ITA 2386/AHD/2018[2013-14]Status: DisposedITAT Ahmedabad16 Mar 2022AY 2013-14

Bench: S/Shri Waseem Ahmed & T.R. Senthil Kumarwith Cross Objection No.67/Ahd/2020 Assessment Year : 2013-14 Dcit, Cent.Cir.1 M/S.Monareeca Enterprise Baroda. Vs “Monalisa Lakewood” B/H. Vibgyor School Atladra Padra Road Baroda Pan : Aatfm 2714 L अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri Milin Mehta, Ar Revenue By : Shri Vijaykuamr Jaiswal, Cit-Dr सुनवाई क" तार"ख/Date Of Hearing : 16/02/2022 घोषणा क" तार"ख /Date Of Pronouncement: 16/03/2022 आदेश/O R D E R

For Appellant: Shri Milin Mehta, ARFor Respondent: Shri Vijaykuamr Jaiswal, CIT-DR
Section 132Section 133ASection 139Section 139(1)Section 143(1)Section 148

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण अहमदाबाद "यायपीठ अहमदाबाद "यायपीठ ‘A’ अहमदाबाद। अहमदाबाद "यायपीठ अहमदाबाद। अहमदाबाद। अहमदाबाद। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, AHMEDABAD (Conducted Through Virtual Court) ] ] BEFORE S/SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND T.R. SENTHIL KUMAR, JUDICIAL MEMBER With Cross Objection No.67/Ahd/2020 Assessment Year : 2013-14 DCIT, Cent.Cir.1 M/s.Monareeca Enterprise Baroda. Vs “Monalisa Lakewood” B/h. Vibgyor School Atladra Padra Road Baroda PAN : AATFM 2714 L अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assess…