PCIT vs Kurule Paper Mills Pvt. Ltd. (380 ITR 571), PCIT v. Saumya Construction Pvt. Ltd. (

259 ITR 281High Court#12511 most cited
8

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2019 to 2022.

Judgments citing PCIT vs Kurule Paper Mills Pvt. Ltd. (380 ITR 571), PCIT v. Saumya Construction Pvt. Ltd. (

Jsw Steel Limited, Mumbai vs. Addlcit, Bangalore

858/M/2011

ITA 858/BANG/2011[2007-08]Status: DisposedITAT Mumbai16 Mar 2022AY 2007-08

Bench: Shri Om Prakash Kant () & Shri Amarjit Singh () Assessment Year: 2007-08 Jsw Steel Limited, The Addl. Cit, Range 11, Jindal Mansion, 5A, Vs. Bangalore. Dr. G. Deshmukh Marg, Mumbai-400026. Pan No. Aaacj 4323 N Appellant Respondent Assessment Year: 2007-08 Dc. Cc.46, M/S Jsw Steel Ltd., R.No. 659, 6Th Floor, Aayakar Vs. Jindal Mansion, 5-A, Dr. G Bhavan, M.K. Road, Deshmukh Marg, Mumbai-20. Mumbai-400026. Pan No. Aaacj 4323 N Appellant Respondent Assessment Year: 2007-08 M/S Jsw Steel Ltd., Dcit, Central Circle 46, Jsw Centre, Bandra Kurla Vs. 6Th Flr., Aayakar Bhavan, M.K. Complex, Road, Mumbai-400051. Mumbai-400020. Pan No. Aaacj 4323 N Appellant Respondent

For Appellant: Mr. Danesh Bafna &For Respondent: Mr. Achal Sharma, CIT-DR
Section 14ASection 37(1)

…ollowing the same, we hold that no fresh claim can be allowed to the assessee in present appellate proceedings in view of the decision of the Hon’ble Rajasthan High Court in the case of Jai Steel India versus ACIT JSW Steel Ltd. 56 ITA No.s 858/M/2011 & Ors. 259 ITR 281 (Raj). The ground Nos. 2 (Two) and 3 (Three) of the appeal of the assessee are dismissed. 44. However, as far as argument of the Ld. counsel that issue has been allowed by the Tribunal in AY 2006-07 in original appellate proceeding, we may like to mention that the claim of the assessee of exclusion of sales tax subsidy from book profit has been…

Assistant Commissioner of Income Tax, Circle-1, Guwahati vs. Gold Stone Cements Limited, East Jaintia Hills

In the result the appeals of the Revenue in ITA Nos

ITA 130/GTY/2020[2015-16]Status: DisposedITAT Guwahati10 Dec 2021AY 2015-16

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

Section 132Section 142(1)Section 143(2)Section 143(3)Section 153A

…not be disturbed. In support of this proposition, the Ld. CIT(A) relied on several decisions of the Hon’ble High Courts, viz., PCIT vs Kurule Paper Mills Pvt. Ltd. (380 ITR 571), PCIT vs Saumya Construction Pvt. Ltd. (387 ITR 529), Jai Steel (India) vs ACIT (259 ITR 281), CIT vs Kabul Chawla (380 ITR 573) and others. The Ld. CIT(A) thereafter examined the contents of GCL-HD-1, the image of which has been reproduced by him at Pages 144 to 145 of the First Appellate Order, and which according to the AO, constituted the purported ‘incriminating material’ found in the course of search. The Ld. CIT(A), after analyzin…

Assistant Commissioner of Income Tax, Circle-1, Guwahati vs. Gold Stone Cements Limited, East Jaintia Hills

In the result the appeals of the Revenue in ITA Nos

ITA 129/GTY/2020[2014-15]Status: DisposedITAT Guwahati10 Dec 2021AY 2014-15

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

Section 132Section 142(1)Section 143(2)Section 143(3)Section 153A

…not be disturbed. In support of this proposition, the Ld. CIT(A) relied on several decisions of the Hon’ble High Courts, viz., PCIT vs Kurule Paper Mills Pvt. Ltd. (380 ITR 571), PCIT vs Saumya Construction Pvt. Ltd. (387 ITR 529), Jai Steel (India) vs ACIT (259 ITR 281), CIT vs Kabul Chawla (380 ITR 573) and others. The Ld. CIT(A) thereafter examined the contents of GCL-HD-1, the image of which has been reproduced by him at Pages 144 to 145 of the First Appellate Order, and which according to the AO, constituted the purported ‘incriminating material’ found in the course of search. The Ld. CIT(A), after analyzin…

Assistant Commissioner of Income Tax, Circle-1, Guwahati vs. Gold Stone Cements Limited, East Jaintia Hills

In the result the appeals of the Revenue in ITA Nos

ITA 128/GTY/2020[2013-14]Status: DisposedITAT Guwahati10 Dec 2021AY 2013-14

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

Section 132Section 142(1)Section 143(2)Section 143(3)Section 153A

…not be disturbed. In support of this proposition, the Ld. CIT(A) relied on several decisions of the Hon’ble High Courts, viz., PCIT vs Kurule Paper Mills Pvt. Ltd. (380 ITR 571), PCIT vs Saumya Construction Pvt. Ltd. (387 ITR 529), Jai Steel (India) vs ACIT (259 ITR 281), CIT vs Kabul Chawla (380 ITR 573) and others. The Ld. CIT(A) thereafter examined the contents of GCL-HD-1, the image of which has been reproduced by him at Pages 144 to 145 of the First Appellate Order, and which according to the AO, constituted the purported ‘incriminating material’ found in the course of search. The Ld. CIT(A), after analyzin…

Assistant Commissioner of Income Tax, Circle-1, Guwahati vs. Gold Stone Cements Limited, East Jaintia Hills

In the result the appeals of the Revenue in ITA Nos

ITA 127/GTY/2020[2012-13]Status: DisposedITAT Guwahati10 Dec 2021AY 2012-13

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

Section 132Section 142(1)Section 143(2)Section 143(3)Section 153A

…not be disturbed. In support of this proposition, the Ld. CIT(A) relied on several decisions of the Hon’ble High Courts, viz., PCIT vs Kurule Paper Mills Pvt. Ltd. (380 ITR 571), PCIT vs Saumya Construction Pvt. Ltd. (387 ITR 529), Jai Steel (India) vs ACIT (259 ITR 281), CIT vs Kabul Chawla (380 ITR 573) and others. The Ld. CIT(A) thereafter examined the contents of GCL-HD-1, the image of which has been reproduced by him at Pages 144 to 145 of the First Appellate Order, and which according to the AO, constituted the purported ‘incriminating material’ found in the course of search. The Ld. CIT(A), after analyzin…

Assistant Commissioner of Income Tax, Circle-1, Guwahati vs. Gold Stone Cements Limited, East Jaintia Hills

In the result the appeals of the Revenue in ITA Nos

ITA 126/GTY/2020[2011-12]Status: DisposedITAT Guwahati10 Dec 2021AY 2011-12

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

Section 132Section 142(1)Section 143(2)Section 143(3)Section 153A

…not be disturbed. In support of this proposition, the Ld. CIT(A) relied on several decisions of the Hon’ble High Courts, viz., PCIT vs Kurule Paper Mills Pvt. Ltd. (380 ITR 571), PCIT vs Saumya Construction Pvt. Ltd. (387 ITR 529), Jai Steel (India) vs ACIT (259 ITR 281), CIT vs Kabul Chawla (380 ITR 573) and others. The Ld. CIT(A) thereafter examined the contents of GCL-HD-1, the image of which has been reproduced by him at Pages 144 to 145 of the First Appellate Order, and which according to the AO, constituted the purported ‘incriminating material’ found in the course of search. The Ld. CIT(A), after analyzin…

Hydroair Tectonics (Pcd) Ltd, Navi Mumbai vs. DCIT Cen Cir 2(1), Mumbai

ITA 3949/MUM/2017[2005-06]Status: DisposedITAT Mumbai30 Jan 2019AY 2005-06

Bench: Shri Joginder Singh () & Shri G Manjunatha ()

Section 132Section 132(4)

…that he has entertained the claim of the assessee of bogus sales without appreciating that the assessee cannot make the fresh claim in the return filed in response to notice u/s. 153A. For this purpose, reliance is placed on Jai Steel (India) Jodhpur vs. ACIT 259 ITR 281. 3.43 The assessee submits that this cannot be viewed as fresh claim due to following reasons: (i). The paper found during the course of search showed not only booking of accommodation entries in relation to purchases but also in relation to sales. (ii). The admission of the assessee in the statement was not regarding bogus purchases but also reg…

Rajkumari Singh, Navi Mumbai vs. DCIT Cen Cir 8, Mumbai

ITA 946/MUM/2016[2005-06]Status: DisposedITAT Mumbai30 Jan 2019AY 2005-06

Bench: Shri Joginder Singh () & Shri G Manjunatha ()

Section 132Section 132(4)

…that he has entertained the claim of the assessee of bogus sales without appreciating that the assessee cannot make the fresh claim in the return filed in response to notice u/s. 153A. For this purpose, reliance is placed on Jai Steel (India) Jodhpur vs. ACIT 259 ITR 281. 3.43 The assessee submits that this cannot be viewed as fresh claim due to following reasons: (i). The paper found during the course of search showed not only booking of accommodation entries in relation to purchases but also in relation to sales. (ii). The admission of the assessee in the statement was not regarding bogus purchases but also reg…

PCIT vs Kurule Paper Mills Pvt. Ltd. (380 ITR 571), PCIT v. Saumya Construction Pvt. Ltd. ( (259 ITR 281) — Cited in 8 Judgments | BharatTax