Pesto Kill v. CIT

30 DTR 285Reported decision2009#24356 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2023 to 2023.

Issues it is cited on

scrutiny assessmentsection 271(1)(c)section 68companysection 143(3)total incomedocumentinterest

Judgments citing Pesto Kill v. CIT

Shri Sandeep Surendran Nair, Bhilai vs. Deputy Commissiomer of Income Tax, Circle-1(1), Bhilai

In the result, appeal of the assessee is allowed for statistical purposes in terms of our aforesaid observations

ITA 54/RPR/2020[2014-15]Status: DisposedITAT Raipur28 Nov 2023AY 2014-15

Bench: Shri Ravish Sood & Shri Arun Khodpiaआयकर अपील सं. / Ita No. 54/Rpr/2020 "नधा"रण वष" / Assessment Year : 2014-15 Shri Sandeep Surendran Nair 38, Income Tax Colony, Gadge Nagar, Hingna Road, Nagpur (M.H.)-440016 Pan : Aczpn2865M .......अपीलाथ" / Appellant बनाम / V/S. The Deputy Commissioner Of Income Tax, Circle-1(1), Bhilai (C.G.) ……""यथ" / Respondent

For Appellant: S/shri Makarand M. Joshi &For Respondent: Shri Ram Tiwari, Sr. DR
Section 143(3)Section 40Section 43B

…आयकर अपील"य अ"धकरण "यायपीठ रायपुर म"। IN THE INCOME TAX APPELLATE TRIBUNAL, RAIPUR BENCH, RAIPUR BEFORE SHRI RAVISH SOOD, JUDICIAL MEMBER AND SHRI ARUN KHODPIA, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No. 54/RPR/2020 "नधा"रण वष" / Assessment Year : 2014-15 Shri Sandeep Surendran Nair 38, Income Tax Colony, Gadge Nagar, Hingna Road, Nagpur (M.H.)-440016 PAN : ACZPN2865M .......अपीलाथ" / Appellant बनाम / V/s. The Deputy Commissioner of Income Tax, Circle-1(1), Bhilai (C.G.) ……""यथ" / Respondent Assessee by : S/shri Makarand M. Joshi & Aniruddha Kavimandan, CAs Revenue by : Shri Ram Tiwari, Sr. DR सुनवाई क" तार"ख…

Income Tax Officer, Ward-1(2), Bhilai vs. Mesers Metex Engineers, Bhilai

In the result Ground No 8 of the revenue is dismissed

ITA 247/RPR/2019[2015-16]Status: DisposedITAT Raipur14 Jun 2023AY 2015-16

Bench: Shri Ravish Sood, Jm & Shri Arun Khodpia, Am आयकर अपील सं./Ita No.238/Rpr/2019 (Assessment Year: 2015-2016) M/S Metex Engineers, Vs Ito, Ward-1(2), Bhilai Shop No.10-11, Ganesh Complex, Shakti Vihar, Risali Bhilai, Durg Pan No. :Aawfm 8852 G & आयकर अपील सं./Ita No.247/Rpr/2019 (Assessment Year: 2015-2016) Ito, Ward-1(2), Bhilai Vs M/S Metex Engineers, Shop No.10-11, Ganesh Complex, Shakti Vihar, Risali Bhilai, Durg Pan No. :Aawfm 8852 G (अपीलाथ" /Appellant) (""यथ" / Respondent) .. "नधा"रती क" ओर से /Assessee By : Shri R.B.Doshi, Ca राज"व क" ओर से /Revenue By : Shri V.K.Singh, Cit-Dr सुनवाई क" तार"ख / Date Of Hearing : 24/04/2023 घोषणा क" तार"ख/Date Of Pronouncement : 14/06/2023 आदेश / O R D E R Per Arun Khodpia, Am :

For Appellant: Shri R.B.Doshi, CAFor Respondent: Shri V.K.Singh, CIT-DR
Section 68

…denied. It is a case of apparent suppression of receipts and resulting concealment of income to the tune total of Rs.3,98,16,777/- (Rs.2,89,21,363.89 and Rs.1,08,95,414/-) and assessable to tax accordingly. In the case of Pest-O-Kill vs.CIT reported in (2009) 30 DTR 285, the Hon'ble Jurisdictional High Court has held that the entire receipt suppressed by assessee is assessable to tax. Therefore the above amount of Rs. 3,98,16,777/- is added to the total income on account of suppression of receipts. Penalty proceedings u/s 271(1)(c) of the Income-tax Act, 1961 are separately initiated.” 15.1 Based on observations…

Mesers Metex Engineers, Bhilai vs. Income Tax Officer, Ward-1(2), Bhilai

In the result Ground No 8 of the revenue is dismissed

ITA 238/RPR/2019[2015-16]Status: DisposedITAT Raipur14 Jun 2023AY 2015-16

Bench: Shri Ravish Sood, Jm & Shri Arun Khodpia, Am आयकर अपील सं./Ita No.238/Rpr/2019 (Assessment Year: 2015-2016) M/S Metex Engineers, Vs Ito, Ward-1(2), Bhilai Shop No.10-11, Ganesh Complex, Shakti Vihar, Risali Bhilai, Durg Pan No. :Aawfm 8852 G & आयकर अपील सं./Ita No.247/Rpr/2019 (Assessment Year: 2015-2016) Ito, Ward-1(2), Bhilai Vs M/S Metex Engineers, Shop No.10-11, Ganesh Complex, Shakti Vihar, Risali Bhilai, Durg Pan No. :Aawfm 8852 G (अपीलाथ" /Appellant) (""यथ" / Respondent) .. "नधा"रती क" ओर से /Assessee By : Shri R.B.Doshi, Ca राज"व क" ओर से /Revenue By : Shri V.K.Singh, Cit-Dr सुनवाई क" तार"ख / Date Of Hearing : 24/04/2023 घोषणा क" तार"ख/Date Of Pronouncement : 14/06/2023 आदेश / O R D E R Per Arun Khodpia, Am :

For Appellant: Shri R.B.Doshi, CAFor Respondent: Shri V.K.Singh, CIT-DR
Section 68

…denied. It is a case of apparent suppression of receipts and resulting concealment of income to the tune total of Rs.3,98,16,777/- (Rs.2,89,21,363.89 and Rs.1,08,95,414/-) and assessable to tax accordingly. In the case of Pest-O-Kill vs.CIT reported in (2009) 30 DTR 285, the Hon'ble Jurisdictional High Court has held that the entire receipt suppressed by assessee is assessable to tax. Therefore the above amount of Rs. 3,98,16,777/- is added to the total income on account of suppression of receipts. Penalty proceedings u/s 271(1)(c) of the Income-tax Act, 1961 are separately initiated.” 15.1 Based on observations…

Pesto Kill v. CIT (30 DTR 285) — Cited in 3 Judgments | BharatTax