PCIT v. Subarna Rice Mill

96 Taxmann.com 286High Court2018#3949 most cited

What is PCIT v. Subarna Rice Mill authority for?

If sales are not disputed, alleged purchases cannot be held to be bogus, especially when the assessee claims to have provided complete details proving the genuineness of transactions.

30

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2026.

Also referred to as

PCIT v. Subarna Rice Mill · section 142(3) · section 69c · section 143(3) · bogus purchases · sales not disputed · genuineness of transactions · yield on manufacturing · raw material · satisfactory reply

Also reported as

257 Taxmann 509

Sections most often in play

Section 142(1)Section 115BBESection 143(3)Section 133ASection 69CSection 147Section 148Section 132(4)

Issues it is cited on

section 142(3)section 147ofsection 89section 142(2)section 69daudi alteram partemsection 149(1)(b)statement under section 132(4)section 132(4a)section 34section 292cpenny stock

Judgments citing PCIT v. Subarna Rice Mill

D.C.I.T., Circle-9(1), Kolkata vs. M/S Shree Anjani Sarees Pvt. Ltd., Kolkata

In the result, the appeal of the revenue is dismissed and the C

ITA 30/KOL/2020[2016-17]Status: DisposedITAT Kolkata21 Apr 2021AY 2016-17

Bench: Shri P. M. Jagtap, Vice-(Kz) & Shri A. T. Varkey, Jm]

Section 133A

…ITA No.30/Kol/2020 & C.O. No. 13/Kol/2020 M/s Shree Anjani Sarees Pvt. Ltd. A.Y. 2016-17 आयकर अपील"य अधीकरण, "यायपीठ –“C” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA [Before Shri P. M. Jagtap, Vice-President (KZ) and Shri A. T. Varkey, JM] I.T.A. No. 30/Kol/2020 Assessment Year: 2016-17 DCIT, Circle-9(1), Kolkata Vs. M/s Shree Anjani Sarees Pvt. Ltd. (PAN: AAKCS 8068 F) Appellant Respondent C.O. No. 13/Kol/2020 (Arising out of I.T.A. No. 30/Kol/2020) Assessment Year: 2016-17 M/s Shree Anjani Sarees Pvt. Ltd. Vs. DCIT, Circle-9(1), Kolkata (PAN: AAKCS 8068 F) Appellant Respondent Date of…

M/S. Haji Ali & Sons, Baroda vs. The Income Tax Officer, Ward-3(1), Baroda

In the result the appeal filed by the assessee is partly allowed

ITA 467/AHD/2016[2011-12]Status: DisposedITAT Ahmedabad19 Aug 2020AY 2011-12

Bench: Shri Rajpal Yadav & Shri Waseem Ahmedआयकर अपील सं./Ita No. 467/Ahd/2016 "नधा"रण वष"/Asstt. Year: 2011-2012 M/S Haji Ali & Sons, Income Tax Officer, Market Bazar, Vs. Ward 3(1) Near Tower, Baroda. Dabhoi, Baroda-391110. Pan: Aabfh4949J

For Appellant: Shri Hardik Vora, A.RFor Respondent: Shri Dileep Kumar, Sr.D.R
Section 133ASection 234ASection 271Section 40b

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’ A’’ BENCH, AHMEDABAD (CONDUCTED THROUGH VIRTUAL COURT AT AHMEDABAD) BEFORE SHRI RAJPAL YADAV, VICE PRESIDENT And SHRI WASEEM AHMED, ACCOUNTANT MEMBER आयकर अपील सं./ITA No. 467/AHD/2016 "नधा"रण वष"/Asstt. Year: 2011-2012 M/s Haji Ali & Sons, Income Tax Officer, Market Bazar, Vs. Ward 3(1) Near Tower, Baroda. Dabhoi, Baroda-391110. PAN: AABFH4949J (Applicant) (Respondent) Assessee by : Shri Hardik Vora, A.R Revenue by : Shri Dileep Kumar, Sr.D.R सुनवाई क" तार"ख/Date of Hearing : 29/07/2020 घोषणा क" तार"ख /Date of Pronouncement: 19/08/20…

M/S. Hindisthan Engineeing & Indistries Ltd., Kolkata vs. DCIT, Circle -5 Kolkata, Kolkata

In the result, the appeal of the assessee is partly allowed and the appeal of the revenue is dismissed

ITA 952/KOL/2018[2011-12]Status: DisposedITAT Kolkata28 Jul 2020AY 2011-12

Bench: Shri S.S.Godara, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.952/Kol/2018 ("नधा"रणवष" / Assessment Year:2011-12)

For Appellant: Shri S. Jhajharia, AdvocateFor Respondent: Shri Ram Bilash Meena, CIT
Section 131Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A”, BENCH KOLKATA BEFORE SHRI S.S.GODARA, JM &DR. A.L.SAINI, AM आयकरअपीलसं./ITA No.952/Kol/2018 ("नधा"रणवष" / Assessment Year:2011-12) M/s Hindusthan Engineering & Vs. DCIT, Circle-5, Kolkata Mody Building 27, Sir R.N. Mukherjee Road, Kolkata-700001 "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAACH 8505 Q (Appellant) .. (Respondent) आयकरअपीलसं./ITA No.1059/Kol/2018 ("नधा"रणवष" / Assessment Year: 2011-12) DCIT, Circle-5, Kolkata Vs. M/s Hindusthan Engineering & Mody Building 27, Sir R.N. Mukherjee Road, Kolkata-700001 "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAACH 8505 Q (Appella…

DCIT, Central Circle - 1(4), Kolkata vs. M/S. Hindusthan Engineering & Industries Ltd., Kolkata

In the result, the appeal of the assessee is partly allowed and the appeal of the revenue is dismissed

ITA 1059/KOL/2018[2011-12]Status: DisposedITAT Kolkata28 Jul 2020AY 2011-12

Bench: Shri S.S.Godara, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.952/Kol/2018 ("नधा"रणवष" / Assessment Year:2011-12)

For Appellant: Shri S. Jhajharia, AdvocateFor Respondent: Shri Ram Bilash Meena, CIT
Section 131Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A”, BENCH KOLKATA BEFORE SHRI S.S.GODARA, JM &DR. A.L.SAINI, AM आयकरअपीलसं./ITA No.952/Kol/2018 ("नधा"रणवष" / Assessment Year:2011-12) M/s Hindusthan Engineering & Vs. DCIT, Circle-5, Kolkata Mody Building 27, Sir R.N. Mukherjee Road, Kolkata-700001 "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAACH 8505 Q (Appellant) .. (Respondent) आयकरअपीलसं./ITA No.1059/Kol/2018 ("नधा"रणवष" / Assessment Year: 2011-12) DCIT, Circle-5, Kolkata Vs. M/s Hindusthan Engineering & Mody Building 27, Sir R.N. Mukherjee Road, Kolkata-700001 "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAACH 8505 Q (Appella…

M/S. Fashion Studio, Agartala vs. Income Tax Officer, Ward-1, Agartala

Appeal is partly allowed in above terms

ITA 368/GTY/2018[2015-16]Status: DisposedITAT Guwahati22 Jul 2020AY 2015-16

Bench: Shri S.S, Godara, Jm & Dr. A.L. Saini, Am Assessment Year:2015-16 बनाम M/S. Fashion Studio Ito, Ward-1, Agartala Akhaura Road, Tripura, / Agartala-799001. V/S. [Pan No.Aadff1071F] अपीलाथ" /Appellant ""यथ" /Respondent ..

Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL GAUHATI ‘E-COURT’AT KOLKATA Before Shri S.S, Godara, JM & Dr. A.L. Saini, AM Assessment Year:2015-16 बनाम M/s. Fashion Studio ITO, Ward-1, Agartala Akhaura Road, Tripura, / Agartala-799001. V/s. [PAN No.AADFF1071F] अपीलाथ" /Appellant ""यथ" /Respondent .. अपीलाथ" क" ओर से/By Appellant Shri D. K. Biswal, Advocate ""यथ" क" ओर से/By Respondent Shri T. Humar, JCIT, Sr. DR सुनवाई क" तार"ख/Date of Hearing 22-06-2020 घोषणा क" तार"ख/Date of Pronouncement 22-06-2020 आदेश /O R D E R This assessee’s appeal for assessment year 2015-16 arises against the Commissioner of Income-tax (App…

Shri Pramod Kumar Tekriwal, Kolkata vs. Principal CIT - 10, Kolkata

In the result, these three appeals of three assessees are allowed

ITA 1136/KOL/2018[2010-11]Status: DisposedITAT Kolkata22 Jan 2020AY 2010-11

Bench: Shri S.S.Godara, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.1134/Kol/2018 ("नधा"रणवष" / Assessment Year:2010-11)

For Appellant: Shri Pramod Himat Singhka, FCAFor Respondent: Shri Radhey Shyam, CIT
Section 143(1)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL “B”, BENCH KOLKATA BEFORE SHRI S.S.GODARA, JM &DR. A.L.SAINI, AM आयकरअपीलसं./ITA No.1134/Kol/2018 ("नधा"रणवष" / Assessment Year:2010-11) Binod Kumar Tekriwal HUF Vs. PCIT-10, Kolkata 110, Southern Avenue, Kolkata- 700029 "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AABHT 3573 Q (Appellant) .. (Respondent) आयकरअपीलसं./ITA No.1135/Kol/2018 ("नधा"रणवष" / Assessment Year: 2010-11) Sandip Kumar Tekriwal HUF Vs. PCIT-10, Kolkata 110, Southern Avenue, Kolkata- 700029 "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAFHS 0739 F (Appellant) .. (Respondent) आयकरअपीलसं./ITA No.1136/Kol/2018 ("नधा"र…

Sandip Kumar Tekriwal HUF, Kolkata vs. Principal CIT - 10, Kolkata

In the result, these three appeals of three assessees are allowed

ITA 1135/KOL/2018[2010-11]Status: DisposedITAT Kolkata22 Jan 2020AY 2010-11

Bench: Shri S.S.Godara, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.1134/Kol/2018 ("नधा"रणवष" / Assessment Year:2010-11)

For Appellant: Shri Pramod Himat Singhka, FCAFor Respondent: Shri Radhey Shyam, CIT
Section 143(1)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL “B”, BENCH KOLKATA BEFORE SHRI S.S.GODARA, JM &DR. A.L.SAINI, AM आयकरअपीलसं./ITA No.1134/Kol/2018 ("नधा"रणवष" / Assessment Year:2010-11) Binod Kumar Tekriwal HUF Vs. PCIT-10, Kolkata 110, Southern Avenue, Kolkata- 700029 "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AABHT 3573 Q (Appellant) .. (Respondent) आयकरअपीलसं./ITA No.1135/Kol/2018 ("नधा"रणवष" / Assessment Year: 2010-11) Sandip Kumar Tekriwal HUF Vs. PCIT-10, Kolkata 110, Southern Avenue, Kolkata- 700029 "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAFHS 0739 F (Appellant) .. (Respondent) आयकरअपीलसं./ITA No.1136/Kol/2018 ("नधा"र…

Binod Kumar Tekriwal HUF, Kolkata vs. Principal CIT - 10, Kolkata

In the result, these three appeals of three assessees are allowed

ITA 1134/KOL/2018[2010-11]Status: DisposedITAT Kolkata22 Jan 2020AY 2010-11

Bench: Shri S.S.Godara, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.1134/Kol/2018 ("नधा"रणवष" / Assessment Year:2010-11)

For Appellant: Shri Pramod Himat Singhka, FCAFor Respondent: Shri Radhey Shyam, CIT
Section 143(1)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL “B”, BENCH KOLKATA BEFORE SHRI S.S.GODARA, JM &DR. A.L.SAINI, AM आयकरअपीलसं./ITA No.1134/Kol/2018 ("नधा"रणवष" / Assessment Year:2010-11) Binod Kumar Tekriwal HUF Vs. PCIT-10, Kolkata 110, Southern Avenue, Kolkata- 700029 "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AABHT 3573 Q (Appellant) .. (Respondent) आयकरअपीलसं./ITA No.1135/Kol/2018 ("नधा"रणवष" / Assessment Year: 2010-11) Sandip Kumar Tekriwal HUF Vs. PCIT-10, Kolkata 110, Southern Avenue, Kolkata- 700029 "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAFHS 0739 F (Appellant) .. (Respondent) आयकरअपीलसं./ITA No.1136/Kol/2018 ("नधा"र…

Rami Devi Ramdas Rice Mill Private Limited, Burdwan vs. ITO, Ward 2(4), Burdwan

Appeal is partly allowed in above terms

ITA 2128/KOL/2016[2010-11]Status: DisposedITAT Kolkata15 Mar 2019AY 2010-11

Bench: Shri S.S.Godara & Dr. A.L. Sainiassessment Year :2010-11

Section 143(3)Section 194JSection 40

…आयकर अपील"य अधीकरण, "यायपीठ – “C” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “C” KOLKATA Before Shri S.S.Godara, Judicial Member and Dr. A.L. Saini, Accountant Member Assessment Year :2010-11 Rami Devi Ramdas Rice V/s. Income Tax Officer, Mill Pvt. Ltd. Ghoshhut, Ward-2(4), Aayakar Katwa, Burdwan-713130 Bhawan, Court [PAN No.AADCR 2767 F] Compound, Burdwan- 713101 .. अपीलाथ" /Appellant ""यथ"/Respondent Shri Miraj D Shah, Advocate अपीलाथ" क" ओर से/By Appellant Shri Saurabh Kumar, Addl. CIT-DR ""यथ" क" ओर से/By Respondent 15-01-2019 सुनवाई क" तार"ख/Date of Hearing 15-03-2019 घोषणा क" तार"ख/Date…

M/S Sangita Construction Co., Kolkata vs. ITO, WD-26(1), Kolkata

Appeal is allowed in above terms

ITA 354/KOL/2016[2010-2011]Status: DisposedITAT Kolkata30 Nov 2018AY 2010-2011

Bench: Shri S.S.Godara & Dr. A.L. Sainiassessment Year :2010-11 M/S Sangita V/S. Income Tax Officer, Construction Co. Pujali Ward-26(1), Ayakar Budge Budge, Bhawan Dakshin 2, Kolkata-700138 Gariahat Road (South), [Pa No.Aavfs 7245 L] Kolkata-68 .. अपीलाथ" /Appellant ""यथ"/Respondent Shri A.K. Tibrwal, Fca अपीलाथ" क" ओर से/By Appellant Shri Sandeep Lakra, Addl. Cit-Sr-Dr ""यथ" क" ओर से/By Respondent 22-11-2018 सुनवाई क" तार"ख/Date Of Hearing 30-11-2018 घोषणा क" तार"ख/Date Of Pronouncement आदेश /O R D E R Per S.S.Godara:- This Assessee’S Appeal For Assessment Year 2010-11 Challenges Correctness Of Commissioner Of Income Tax (Appeals)-7 Kolkata’S Order Dated 14.12.2015, Passed In Case No.262Cita-7R/Range-26/14-15, In Proceedings U/S. 143(3)/144 Of The Income Tax Act, 1961; In Short ‘The Act’. Heard Both The Parties. Case File Perused. 2. The Assessee’S First Substantive Ground Seeks To Challenge Correctness Of Both The Lower Authorities’ Action Disallowing / Adding Its Transport Charges Of ₹28,12,459/- On Account Of Non-Deduction Of Tds. The Cit(A)’S Appeal Discussion Qua The Instant Issue Reads As Under:- “2.0 Ground No.2 Is Related To The Addition Of Rs.28,12,459/-. During The Course Of Assessment Proceedings The Assessing Officer Found That The Appellant Made Purchases Of Rs.16,60,901/- From Mr. Dinesh Gupta & Rs.11,51,558/- From M/S S. P Enterprise. The Enquiries Conducted By The A.O Revealed That The M/S S.P Enterprise Was Found To Be Non-Existent. Summons

Section 131Section 143(3)Section 40

…आयकर अपील"य अधीकरण, "यायपीठ – “B” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “B” KOLKATA Before Shri S.S.Godara, Judicial Member and Dr. A.L. Saini, Accountant Member Assessment Year :2010-11 M/s Sangita V/s. Income Tax Officer, Construction Co. Pujali Ward-26(1), Ayakar Budge Budge, Bhawan Dakshin 2, Kolkata-700138 Gariahat Road (South), [PA No.AAVFS 7245 L] Kolkata-68 .. अपीलाथ" /Appellant ""यथ"/Respondent Shri A.K. Tibrwal, FCA अपीलाथ" क" ओर से/By Appellant Shri Sandeep Lakra, Addl. CIT-SR-DR ""यथ" क" ओर से/By Respondent 22-11-2018 सुनवाई क" तार"ख/Date of Hearing 30-11-2018 घोषणा क" तार"ख/D…