PCIT v. Surya Impex (

451 ITR 395High Court2023#8663 most cited
13

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2023 to 2026.

Sections most often in play

Section 69CSection 133(6)Section 147Section 115BBESection 148Section 153ASection 68Section 131

Issues it is cited on

summons under section 131section 131(1a)source of sourceprincipal commissioner of income-taxcreditworthiness of the creditorsection 260addition under section 68unexplained expendituresection 69csection 234acommissioner (appeals)section 133

Judgments citing PCIT v. Surya Impex (

H K ISPAT PVT. LTD.,PANCHMAHAL vs. THE DY.CIT, CENTRAL CIRCLE-2, VADODARA

In the result, all the appeals filed by the Revenue for AYs 2014–15 to 2021–

ITA 1392/AHD/2025[2021-22]Status: DisposedITAT Ahmedabad18 Mar 2026AY 2021-22

Bench: Dr. B.R.R. Kumar, Vice-Ms. Suchitra R. Kamblesn

Section 250Section 68

…168 taxmann.com 528. Deepak Agarwal Tax Appeal IT(SS)A No. 73/Ahd/2025 and others Group Appeals - HK Ispat Pvt Ltd Asst.Year : 2015-16 to 2021-2022 - 45– No 67 of 2024 dated 23/01/2024 etc. In PR. Commissioner of Income Tax 1, Surat v. M/s Surya Impex (2023) 451 ITR 395 (Guj), the Court upheld the ITAT's decision to restrict the addition to 6%. The Court found that a 6% disallowance rate for bogus purchases is "fair and reasonable" in cases involving accommodation entries where the actual movement of goods is in doubt but the business turnover is admitted. The Ld. CIT(A) has correctly identified that the 6% rat…

ACIT, CENTRAL CIRCLE-2, VADODARA, VADODARA vs. HK ISPAT PVT LTD, GODHRA

In the result, all the appeals filed by the Revenue for AYs 2014–15 to 2021–

ITA 1278/AHD/2025[2021-22]Status: DisposedITAT Ahmedabad18 Mar 2026AY 2021-22

Bench: Dr. B.R.R. Kumar, Vice-Ms. Suchitra R. Kamblesn

Section 250Section 68

…168 taxmann.com 528. Deepak Agarwal Tax Appeal IT(SS)A No. 73/Ahd/2025 and others Group Appeals - HK Ispat Pvt Ltd Asst.Year : 2015-16 to 2021-2022 - 45– No 67 of 2024 dated 23/01/2024 etc. In PR. Commissioner of Income Tax 1, Surat v. M/s Surya Impex (2023) 451 ITR 395 (Guj), the Court upheld the ITAT's decision to restrict the addition to 6%. The Court found that a 6% disallowance rate for bogus purchases is "fair and reasonable" in cases involving accommodation entries where the actual movement of goods is in doubt but the business turnover is admitted. The Ld. CIT(A) has correctly identified that the 6% rat…

ACIT, CENTRAL CIRCLE-2, VADODARA, VADODARA vs. HK ISPAT PVT LTD, GODHRA

In the result, all the appeals filed by the Revenue for AYs 2014–15 to 2021–

ITA 1277/AHD/2025[2014-15]Status: DisposedITAT Ahmedabad18 Mar 2026AY 2014-15

Bench: Dr. B.R.R. Kumar, Vice-Ms. Suchitra R. Kamblesn

Section 250Section 68

…168 taxmann.com 528. Deepak Agarwal Tax Appeal IT(SS)A No. 73/Ahd/2025 and others Group Appeals - HK Ispat Pvt Ltd Asst.Year : 2015-16 to 2021-2022 - 45– No 67 of 2024 dated 23/01/2024 etc. In PR. Commissioner of Income Tax 1, Surat v. M/s Surya Impex (2023) 451 ITR 395 (Guj), the Court upheld the ITAT's decision to restrict the addition to 6%. The Court found that a 6% disallowance rate for bogus purchases is "fair and reasonable" in cases involving accommodation entries where the actual movement of goods is in doubt but the business turnover is admitted. The Ld. CIT(A) has correctly identified that the 6% rat…

RAMJIBHAI KESARAJI PATEL,VADODARA vs. THE ITO, WARD-1(2)(2), VADODARA

In the result, the appeal of the Assessee is partly allowed

ITA 827/AHD/2025[2018-19]Status: DisposedITAT Ahmedabad17 Jul 2025AY 2018-19

Bench: Dr. B.R.R. Kumar, Vice-Ms. Suchitra Kamble

For Appellant: Shri Prashant Upadhyay, ARFor Respondent: Shri Kamal Deep Singh, Sr DR
Section 147Section 250Section 251Section 69C

…In support of these submissions, the Ld. AR relied upon the following judgments: - i. CIT vs. Simit P. Sheth [(2013) 356 ITR 451 (Guj.)] – Only profit embedded in purchases is taxable; upheld Tribunal’s 12.5% estimation. ii. Pr. CIT vs. Surya Impex [(2023) 451 ITR 395 (Guj.)] – When AO himself applied 3%-5% on similar parties, Tribunal rightly restricted addition to 6%. Ramjibhai Kesaraji Patel Vs. ITO Asst. Year : 2018-19 - 4– iii. Pr. CIT vs. Jigisha Satishkumar Mehta [(2023) 456 ITR 661 (Guj.)] – Without independent inquiry, only 5% disallowance upheld. iv. Vijay Trading Co. vs. ITO [(2016) 388 ITR 377 (Gu…

RUDRA GLOBAL INFRA PRODUCTS LTD.,BHAVNAGAR vs. THE ACIT, CIRCLE-1, BHAVNAGAR

In the result, the appeal of the assessee is partly allowed

ITA 2069/AHD/2024[2018-19]Status: DisposedITAT Ahmedabad17 Jul 2025AY 2018-19

Bench: Dr. Brr Kumar & Shri Siddhartha Nautiyal

For Appellant: Shri Tushar Hemani, Sr. Advocate & ShriFor Respondent: Shri Alpesh Parmar, CIT DR
Section 115BSection 133(6)Section 147Section 148Section 234ASection 270ASection 69C

…ed in such purchases could be added to assessee's income. Hence, order of Tribunal needed no interference. 11. In the case of Principal Commissioner of Income-tax vs. Surya Impex [2023] 148 taxmann.com 154 (Gujarat) / [2023] 291 Taxman 591 (Gujarat) / [2023] 451 ITR 395 (Gujarat), the Gujarat High Court held that where AO received report from Investigation Wing that assessee-firm received accommodation entries in form of bogus purchases from one J group and made 100 per cent addition with respect to said purchases, however while dealing with case of J group and other parties involved in providing such entries AO…

ACIT, CIRCLE-1, BHAVNAGAR, BHAVNAGAR vs. LEELA GREENSHIP RECYCLING PRIVATE LIMITED, BHAVNAGAR

In the result, both the appeals are treated as partly allowed for statistical purposes in terms of above directions

ITA 2135/AHD/2024[2018-19]Status: HeardITAT Ahmedabad26 Jun 2025AY 2018-19

Bench: Shri T.R. Senthil Kumar & Shri Makarand V. Mahadeokarआयकर अपील सं /Ita No. 2111/Ahd/2024 िनधा"रण वष" /Assessment Year : 2018-19 Leela Greenship Recycling Pvt. Ltd., The Deputy Office No.303, 3Rd Floor, बनाम/ Commissioner V/S. B Wing, Leela Efcee, Of Income Tax, Near Aksharwadi Temple, Circle-1, Waghawadi Road, Bhavnagar. Bhavnagar-364002. "थायी लेखा सं./Pan: Aagcg8956L

For Appellant: Shri Tushar Hemani, Sr. Advocate with Shri Parimalsinh B Parmar, ARFor Respondent: Shri Hargovind Singh, SR-DR
Section 144BSection 147Section 148Section 250Section 271ASection 69C

…re available and sales are not doubted, entire purchases cannot be disallowed and only profit element can be estimated. The AR placed strong reliance on following decisions of jurisdictional High Court in support of his contentions: PCIT v. Surya Impex (2023) 451 ITR 395 (Guj) i. PCIT v. Pankaj K. Choudhary (2022) Tax Appeal 617 (Guj) ii. PCIT v. Jigisha Satish Mehta (2023) 155 taxmann.com 279 (Guj) iii. PCIT v. Keshri Exports (2024) 168 taxmann.com 528 (Guj) iv. PCIT v. Rakesh Kailashchand Jain (2023) 156 taxmann.com 82 (Guj) v. PCIT v. Mohit Pukhraj Kawdiya (2024) 167 taxmann.com 473 (Guj) vi. Mayank Diamonds P…

LEELA GREENSHIP RECYCLING PVT. LTD.,BHAVNAGAR vs. THE DY. CIT, CIRCLE-1, BHAVNAGAR

In the result, both the appeals are treated as partly allowed for\nstatistical purposes in terms of above directions

ITA 2111/AHD/2024[2018-19]Status: HeardITAT Ahmedabad26 Jun 2025AY 2018-19
Section 144BSection 147Section 148Section 250Section 69C

…lable and sales\nare not doubted, entire purchases cannot be disallowed and only profit\nelement can be estimated. The AR placed strong reliance on following\ndecisions of jurisdictional High Court in support of his contentions:\ni. PCIT v. Surya Impex (2023) 451 ITR 395 (Guj)\nii.\nPCIT v. Pankaj K. Choudhary (2022) Tax Appeal 617 (Guj)\niii.\nPCIT v. Jigisha Satish Mehta (2023) 155 taxmann.com 279 (Guj)\niv.\nPCIT v. Keshri Exports (2024) 168 taxmann.com 528 (Guj)\nV.\nPCIT v. Rakesh Kailashchand Jain (2023) 156 taxmann.com 82 (Guj)\nvi.\nPCIT v. Mohit Pukhraj Kawdiya (2024) 167 taxmann.com 473 (Guj)\nvii.\nMay…

INCOME TAX OFFICER, WARD-11(1), HYDERABAD, KONDAPUR HYDERABAD vs. SANGAM WIRES, KALABURAGI

In the result, appeal filed by the Revenue is dismissed and the appeal filed by the assessee is partly allowed for statistical purposes

ITA 371/HYD/2023[2021-22]Status: HeardITAT Hyderabad08 Apr 2024AY 2021-22

Bench: Shri R.K. Panda, Vice- & Shri K. Narasimha Charyआ.अपी.सं /Ita No.356/Hyd/2023 (िनधा"रण वष"/Assessment Year: 2021-22) Sangam Wires Vs. Income Tax Officer Hyderabad Ward 11(1 Pan:Acnfs5309K Hyderabad (Appellant) (Respondent) आ.अपी.सं /Ita No.371/Hyd/2023 (िनधा"रण वष"/Assessment Year: 2021-22) Income Tax Officer Vs. Sangam Wires Ward 11(1 Hyderabad Hyderabad Pan:Acnfs5309K (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri M Chandramouleswara Rao, Ca राज" व "ारा/Revenue By:: Smt. T.H Vijaya Lakshmi,Cit(Dr) सुनवाई की तारीख/Date Of Hearing: 20/03/2024 घोषणा की तारीख/Pronouncement: 08/04/2024 आदेश/Order

For Appellant: Shri M Chandramouleswara Rao, CAFor Respondent: : Smt. T.H Vijaya Lakshmi,CIT(DR)
Section 133(6)Section 143(1)(a)Section 143(2)

…rchases is to be added as additional income: i) Vithal Das & Co. in ITA No.755/Hyd/2017 ii)M/s. Amaravati vs. Dy.CIT – ITA No.1483 to 1486/Hyd/2023 iii) ACIT vs. Vaishnavi Bullion P Ltd – ITA No.560/Hyd/2020 iv) Gujarat High Court in Pr.CIT vs. Surya Impex – 451 ITR 395. 12.3 He also relied on the decisions of the Mumbai Bench of the Tribunal in the case of Shri Ganpatraj A Sanghavi vs. ACIT in ITA No.2286/Mum/2013 dated 5.11.2014 and the decision of the Hon'ble Bombay High Court in the case of PCIT vs. JK Surface Coatings (P) Ltd order dated 28th October, 2021. 13. He submitted that since the order of the learn…

SANGAM WIRES,HYDERABAD vs. ITO., WARD-11(1), HYDERABAD

In the result, appeal filed by the Revenue is dismissed and the appeal filed by the assessee is partly allowed for statistical purposes

ITA 356/HYD/2023[2021-22]Status: HeardITAT Hyderabad08 Apr 2024AY 2021-22

Bench: Shri R.K. Panda, Vice- & Shri K. Narasimha Charyआ.अपी.सं /Ita No.356/Hyd/2023 (िनधा"रण वष"/Assessment Year: 2021-22) Sangam Wires Vs. Income Tax Officer Hyderabad Ward 11(1 Pan:Acnfs5309K Hyderabad (Appellant) (Respondent) आ.अपी.सं /Ita No.371/Hyd/2023 (िनधा"रण वष"/Assessment Year: 2021-22) Income Tax Officer Vs. Sangam Wires Ward 11(1 Hyderabad Hyderabad Pan:Acnfs5309K (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri M Chandramouleswara Rao, Ca राज" व "ारा/Revenue By:: Smt. T.H Vijaya Lakshmi,Cit(Dr) सुनवाई की तारीख/Date Of Hearing: 20/03/2024 घोषणा की तारीख/Pronouncement: 08/04/2024 आदेश/Order

For Appellant: Shri M Chandramouleswara Rao, CAFor Respondent: : Smt. T.H Vijaya Lakshmi,CIT(DR)
Section 133(6)Section 143(1)(a)Section 143(2)

…rchases is to be added as additional income: i) Vithal Das & Co. in ITA No.755/Hyd/2017 ii)M/s. Amaravati vs. Dy.CIT – ITA No.1483 to 1486/Hyd/2023 iii) ACIT vs. Vaishnavi Bullion P Ltd – ITA No.560/Hyd/2020 iv) Gujarat High Court in Pr.CIT vs. Surya Impex – 451 ITR 395. 12.3 He also relied on the decisions of the Mumbai Bench of the Tribunal in the case of Shri Ganpatraj A Sanghavi vs. ACIT in ITA No.2286/Mum/2013 dated 5.11.2014 and the decision of the Hon'ble Bombay High Court in the case of PCIT vs. JK Surface Coatings (P) Ltd order dated 28th October, 2021. 13. He submitted that since the order of the learn…

AMARAVATI ,HYDERABAD vs. ASST. COMMISSIONER OF INCOME TAX, CIRCLE-6(1), HYDERABAD

In the result, the appeal of the assessee in ITA

ITA 1486/HYD/2019[2010-11]Status: DisposedITAT Hyderabad05 Sept 2023AY 2010-11

Bench: Shri R.K. Panda & Shri Laliet Kumar

For Appellant: Sri K.C. Devdas, C.AFor Respondent: Sri Shakeer Ahmed, Sr. A.R
Section 143(3)Section 147Section 148

…per law. 8. These three assessee’s appeals are partly allowed in above terms. A copy of this common order be placed in the respective case files.” 14. Besides that the decision of the Hon’ble Gujarat High Court in the case of PCIT Vs. Surya Impex (reported in 451 ITR 395) and the decision of this Bench in the case of ACIT Vs. Vaishnavi Bullion Private Limited in ITA No.560/Hyd/2020 are also available to support our above said view. 15. Considering the totality of the facts and circumstances of the case and adhering to the principle of consistency, we deem it proper to restrict the disallowance to 10% of the disa…

AMARAVATI,HYDERABAD vs. ASST. COMMISSIONER OF INCOME TAX, CIRCLE-6(1), HYDERABAD

In the result, the appeal of the assessee in ITA

ITA 1485/HYD/2019[2009-10]Status: DisposedITAT Hyderabad05 Sept 2023AY 2009-10

Bench: Shri R.K. Panda & Shri Laliet Kumar

For Appellant: Sri K.C. Devdas, C.AFor Respondent: Sri Shakeer Ahmed, Sr. A.R
Section 143(3)Section 147Section 148

…per law. 8. These three assessee’s appeals are partly allowed in above terms. A copy of this common order be placed in the respective case files.” 14. Besides that the decision of the Hon’ble Gujarat High Court in the case of PCIT Vs. Surya Impex (reported in 451 ITR 395) and the decision of this Bench in the case of ACIT Vs. Vaishnavi Bullion Private Limited in ITA No.560/Hyd/2020 are also available to support our above said view. 15. Considering the totality of the facts and circumstances of the case and adhering to the principle of consistency, we deem it proper to restrict the disallowance to 10% of the disa…

AMARAVATI ,HYDERABAD vs. ASST. COMMISSIONER OF INCOME TAX, CIRCLE-6(1), HYDERABAD

In the result, the appeal of the assessee in ITA

ITA 1484/HYD/2019[2008-09]Status: DisposedITAT Hyderabad05 Sept 2023AY 2008-09

Bench: Shri R.K. Panda & Shri Laliet Kumar

For Appellant: Sri K.C. Devdas, C.AFor Respondent: Sri Shakeer Ahmed, Sr. A.R
Section 143(3)Section 147Section 148

…per law. 8. These three assessee’s appeals are partly allowed in above terms. A copy of this common order be placed in the respective case files.” 14. Besides that the decision of the Hon’ble Gujarat High Court in the case of PCIT Vs. Surya Impex (reported in 451 ITR 395) and the decision of this Bench in the case of ACIT Vs. Vaishnavi Bullion Private Limited in ITA No.560/Hyd/2020 are also available to support our above said view. 15. Considering the totality of the facts and circumstances of the case and adhering to the principle of consistency, we deem it proper to restrict the disallowance to 10% of the disa…

AMARAVATI ,HYDERABAD vs. DY. COMMISSIONER OF INCOME TAX , CIRCLE-6(1), HYDERABAD

In the result, the appeal of the assessee in ITA

ITA 1483/HYD/2019[2007-08]Status: DisposedITAT Hyderabad05 Sept 2023AY 2007-08

Bench: Shri R.K. Panda & Shri Laliet Kumar

For Appellant: Sri K.C. Devdas, C.AFor Respondent: Sri Shakeer Ahmed, Sr. A.R
Section 143(3)Section 147Section 148

…per law. 8. These three assessee’s appeals are partly allowed in above terms. A copy of this common order be placed in the respective case files.” 14. Besides that the decision of the Hon’ble Gujarat High Court in the case of PCIT Vs. Surya Impex (reported in 451 ITR 395) and the decision of this Bench in the case of ACIT Vs. Vaishnavi Bullion Private Limited in ITA No.560/Hyd/2020 are also available to support our above said view. 15. Considering the totality of the facts and circumstances of the case and adhering to the principle of consistency, we deem it proper to restrict the disallowance to 10% of the disa…