Pr. CIT v. Rimjhim Ispat Ltd.

382 ITR 152High Court2016#5142 most cited

What is Pr. CIT v. Rimjhim Ispat Ltd. authority for?

When an assessee fails to produce bills or vouchers to substantiate expenses, an ad-hoc disallowance may be made. However, if bills and vouchers are duly produced and examined, a different approach may be warranted.

23

judgments rely on this decision, according to BharatTax’s citation analysis of 367,368 Indian tax judgments — from 2020 to 2024.

Also referred to as

Pr. CIT v. Rimjhim Ispat Ltd. · section 40(a)(ia) · section 133(6) · section 69 · substantiating expenses · ad-hoc disallowance · bills and vouchers · onus of proof

Also reported as

81 Taxmann.com 86

Issues it is cited on

section 40(a)(ia)section 133(6)section 69transferpersonbusinessindiadocumentinterest

Judgments citing Pr. CIT v. Rimjhim Ispat Ltd.

Deputy Commissioner of Income Tax, Circle-11(1), Kolkata vs. Welkin Telecom Infra Private Limited, Kolkata

In the result, appeal of the revenue is partly allowed

ITA 1087/KOL/2023[2013-14]Status: DisposedITAT Kolkata10 Oct 2024AY 2013-14

Bench: Shri Rajpal Yadav (Vice President), Dr. Manish Borad (Accountant Member)

Section 142Section 143(3)Section 250Section 36(1)(va)Section 40Section 40A(3)

…this issue and dismiss this appeal flied by the Revenue." 18. As far as the decisions relied upon by the Ld. CIT(A) in his appellate order, we find that they are not applicable to the facts of the instant case. In the cases of PCIT Vs RimjhimIspat Ltd. [2016] 382 ITR 152 (All) & MaltiGupta vs CIT(2019) 415 ITR 168 (P&H HC), Sandeep Marwahvs ACIT (2019) 260 Taxman 231, the assessee were unable to produce any bills or vouchers to substantiate their claim of expenses and therefore ad-hoc Page 18 of 23 I.T.A. No. 1087/Kol/2023 Welkin telecom Infra Pvt. Ltd. AY : 2013-14 disallowance out of the total expenditure wa…

Grass Associates Pvt Ltd, Kochi vs. The ITO, Corp.Ward-13), Kochi

In the result, the appeal filed by the assessee is dismissed

ITA 71/COCH/2022[2009-10]Status: DisposedITAT Cochin30 May 2024AY 2009-10

Bench: Shri Sanjay Arora, Am & Ms. Kavitha Rajagopal, Jm

For Appellant: Sri. Mathew Joseph, CAFor Respondent: Smt.J.M. Jamuna Devi, Sr. DR
Section 143(3)

…miratan Cotton Mills Co. Ltd. v. CIT [1969] 73 ITR 634 (SC); Lachminarayan Madan Lal v. CIT [1972] 86 ITR 439 (SC)). Reference in this context may also be made to CIT v. Eastern Condiments P. Ltd. [2010] 325 ITR 251 (Ker); Pr. CIT v. Rimjhim Ispat Ltd. [2016] 382 ITR 152 (All). The AO has, in the absence of any material, viz. property-wise details; basis for payment, itself unevidenced, estimated the expenditure liable for disallowance at 50%, which we find as reasonable. 4.5 In view of the fore-going, we decline interference. We decide accordingly. 5. In the result, the appeal filed by the assessee is dismissed.…

Anil Kumar Gupta, Panchkula(Haryana) vs. DCIT, Cir- 1, Allahabad

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

ITA 18/ALLD/2023[2013-14]Status: DisposedITAT Allahabad12 Sept 2023AY 2013-14

Bench: Shri Aby T. Varkey, Jm आयकर अपील सं/ I.T.A. No.18/Alld/2023 (ननधधारण वर्ा / Assessment Year: 2013-14) बनधम/ Anil Kumar Gupta Dcit, Circle-1 House No.452P, Sector-25, Income Tax Office, 38, Vs. Panchkula-134109. M. G. Marg, Civil Lines, Allahabad, Uttar Pradesh- 211001. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aatpg1541K (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Shri Asit Hajela Revenue By: Shri A. K. Singh (Sr. Dr) सुनवाई की तारीख / Date Of Hearing: 06/09/2023 घोषणा की तारीख /Date Of Pronouncement: 12/09/2023 आदेश / O R D E R Per Aby T. Varkey, Jm: This Is An Appeal Preferred By The Assessee Against The Order Of The Ld. Cit(A)/Nfac, Delhi Dated 21.12.2022 For Ay. 2013-14. 2. Ground No. 1 To 3 Are Against The Action Of The Ld. Cit(A) Confirming The Disallowance Of Unpaid Service Tax Liability Of Rs.10,92,548/- U/S 43B Of The Income Tax Act, 1961 (Hereinafter “The Act”). 3. The Assessee Is An Individual & Is Running A Concern Of Providing Security Guard & Manpower. The Assessee Has Been Consistently Following Mercantile System Of Accounting For Earlier As Well As Subsequent Years. & Assessee From Inception Is Registered Under The Service Tax & Regularly Depositing Service Tax In The Relevant Government Account. In The Year Under Consideration, The Ao Noted From Perusal Of The Balance-Sheet That Rs.10,92,548/- Pertaining

For Appellant: Shri Asit HajelaFor Respondent: Shri A. K. Singh (Sr. DR)
Section 43B

…ssessee, the adhoc disallowance of 20% is arbitrary and not sanctioned by law. And therefore, should be deleted. 22. Per contra, the Ld. DR on the strength of the decision of the Hon‟ble Allahabad High Court in the case of PCIT Vs. Rimjhim Ispat Ltd. (2016) (382 ITR 152) contended that similar issue came up before the Hon‟ble High Court wherein similar action of the Tribunal deleting 5% of the disallowance regarding manufacturing expenses was examined by the Hon‟ble High Court and upheld 50% disallowance by holding as under: - “7. Having heard the learned counsel for the parties, we find that there is an express…

Assistant Commissioner of Income Tax, Ratlam vs. Shri Suresh Chand Jain, Jhabua

In the result, the appeal filed by the revenue for A

ITA 431/IND/2018[14-15]Status: DisposedITAT Indore12 Sept 2023

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani & Acit 5(1) Shri Suresh Chand Jain Indore 99, Thandla Road, Vs. Meghnagar,Jhabua (Appellant / Revenue) (Respondent/ Assessee) Pan:Aezpj 2697F Revenue By Shri P.K. Mishra, Cit-Dr Respondent By None Date Of Hearing 09.08.2023 Date Of Pronouncement 12 .09.2023

Section 40Section 68

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER & ACIT 5(1) Shri Suresh Chand Jain Indore 99, Thandla Road, Vs. Meghnagar,Jhabua (Appellant / Revenue) (Respondent/ Assessee) PAN:AEZPJ 2697F Revenue by Shri P.K. Mishra, CIT-DR Respondent by None Date of Hearing 09.08.2023 Date of Pronouncement 12 .09.2023 O R D E R Per Vijay Pal Rao, JM: These appeals by the Revenue are directed against two separate orders dated 07.09.2017 & 21.02.2018 of Commissioner of Income Tax(Appeals), Ujja…

Assistant Commissioner of Income Tax, Ratlam vs. Shri Suresh Chand Jain, Meghnagar Dist. Jhabua

In the result, the appeal filed by the revenue for A

ITA 791/IND/2017[2012-13]Status: DisposedITAT Indore12 Sept 2023AY 2012-13

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani & Acit 5(1) Shri Suresh Chand Jain Indore 99, Thandla Road, Vs. Meghnagar,Jhabua (Appellant / Revenue) (Respondent/ Assessee) Pan:Aezpj 2697F Revenue By Shri P.K. Mishra, Cit-Dr Respondent By None Date Of Hearing 09.08.2023 Date Of Pronouncement 12 .09.2023

Section 40Section 68

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER & ACIT 5(1) Shri Suresh Chand Jain Indore 99, Thandla Road, Vs. Meghnagar,Jhabua (Appellant / Revenue) (Respondent/ Assessee) PAN:AEZPJ 2697F Revenue by Shri P.K. Mishra, CIT-DR Respondent by None Date of Hearing 09.08.2023 Date of Pronouncement 12 .09.2023 O R D E R Per Vijay Pal Rao, JM: These appeals by the Revenue are directed against two separate orders dated 07.09.2017 & 21.02.2018 of Commissioner of Income Tax(Appeals), Ujja…

Assistant Commissioner of Income Tax Circle-Katni, Katni vs. Shri Shankarlal Vishwkarma, Katni

ITA 96/JAB/2018[2013-14]Status: DisposedITAT Jabalpur28 Feb 2023AY 2013-14

Bench: Shri Sanjay Arora, Hon’Ble & Shri Manomohan Das, Hon'Ble

Section 254(1)

…he’ be read before the word ‘assessee’. And the following sentence be read thereafter: ‘Science has yet not invented any instrument to measure reliability of evidence (CIT v. Durga Prasad More [1971] 82 ITR 540 (SC) (also see: CIT v. Rimjhim Ispat Ltd. [2016] 382 ITR 152 (All). 12. Para 25 (pg. 71) The following sentence be read at the end of the para at pg. 71: ‘Rather, the said expenditure, not booked, even as the assessee stands compensated in its respect, disproves the expense claimed.’ (Manomohan Das) Accountant Member Dated: 28/02/2023 vr 3 | P a g e ITA Nos. 96 &129/JAB/2018 (A.Y. 2013-14 & 2014-15) C.O.…

Assistant Commissioner of Income Tax Circle-Katni, Katni vs. Shri Shankarlal Vishwkarma, Katni

ITA 129/JAB/2018[2014-15]Status: DisposedITAT Jabalpur28 Feb 2023AY 2014-15

Bench: Shri Sanjay Arora, Hon’Ble & Shri Manomohan Das, Hon'Ble

Section 254(1)

…he’ be read before the word ‘assessee’. And the following sentence be read thereafter: ‘Science has yet not invented any instrument to measure reliability of evidence (CIT v. Durga Prasad More [1971] 82 ITR 540 (SC) (also see: CIT v. Rimjhim Ispat Ltd. [2016] 382 ITR 152 (All). 12. Para 25 (pg. 71) The following sentence be read at the end of the para at pg. 71: ‘Rather, the said expenditure, not booked, even as the assessee stands compensated in its respect, disproves the expense claimed.’ (Manomohan Das) Accountant Member Dated: 28/02/2023 vr 3 | P a g e ITA Nos. 96 &129/JAB/2018 (A.Y. 2013-14 & 2014-15) C.O.…

Asst. Commissioner of Income Tax vs. Shri Shankarlal Vishwakarma

ITA 252/JAB/2016[2012-13]Status: DisposedITAT Jabalpur28 Feb 2023AY 2012-13

Bench: Shri Sanjay Arora, Hon’Ble & Shri Manomohan Das, Hon'Ble

Section 254(1)

…he’ be read before the word ‘assessee’. And the following sentence be read thereafter: ‘Science has yet not invented any instrument to measure reliability of evidence (CIT v. Durga Prasad More [1971] 82 ITR 540 (SC) (also see: CIT v. Rimjhim Ispat Ltd. [2016] 382 ITR 152 (All). 12. Para 25 (pg. 71) The following sentence be read at the end of the para at pg. 71: ‘Rather, the said expenditure, not booked, even as the assessee stands compensated in its respect, disproves the expense claimed.’ (Manomohan Das) Accountant Member Dated: 28/02/2023 vr 3 | P a g e ITA Nos. 96 &129/JAB/2018 (A.Y. 2013-14 & 2014-15) C.O.…

M/S Kesarwani Marketing(P).Ltd., Allahabad vs. Jt. CIT(OSD), Allahabad

In the result appeal filed by assessee in ITA No

ITA 78/ALLD/2013[2008-09]Status: DisposedITAT Allahabad01 Feb 2023AY 2008-09

Bench: Shri Vijay Pal Rao & Shri Ramit Kochar

For Appellant: Shri. Praveen Godbole, C.A. & Shri UtkarshFor Respondent: Shri Ramendra Kumar Vishwakarma CIT DR
Section 132Section 153A

…ITA No.159/Alld./2013, 76/Alld./2013, 77/Alld/2013 & 78/Alld/2013 Assessment Year: 2005-06,2006-07,2007-08 & 2008-09 M/s. Kesarwani Marketing Private Limited,Allahabad U.P. v. JCIT (OSD), Central Circle, Allahabad IN THE INCOME TAX APPELLATE TRIBUNAL, ALLAHABAD BENCH, ALLAHABAD BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER ITA No.159/Alld./2013, 76/Alld./2013, 77/Alld/2013 & 78/Alld/2013, Assessment Year(s): 2005-06,2006-07,2007-08 & 2008-09 M/s. Kesarwani Marketing Joint Commissioner Of Income Private Limited v. Tax (OSD), Central Circle, Sahson, Allahabad. Allahabad U.P.…

M/S Kesarwani Marketing (P) Ltd, Allahabad vs. Jt.CIT, (OSD), Allahabad

In the result appeal filed by assessee in ITA No

ITA 77/ALLD/2013[2007-08]Status: DisposedITAT Allahabad01 Feb 2023AY 2007-08

Bench: Shri Vijay Pal Rao & Shri Ramit Kochar

For Appellant: Shri. Praveen Godbole, C.A. & Shri UtkarshFor Respondent: Shri Ramendra Kumar Vishwakarma CIT DR
Section 132Section 153A

…ITA No.159/Alld./2013, 76/Alld./2013, 77/Alld/2013 & 78/Alld/2013 Assessment Year: 2005-06,2006-07,2007-08 & 2008-09 M/s. Kesarwani Marketing Private Limited,Allahabad U.P. v. JCIT (OSD), Central Circle, Allahabad IN THE INCOME TAX APPELLATE TRIBUNAL, ALLAHABAD BENCH, ALLAHABAD BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER ITA No.159/Alld./2013, 76/Alld./2013, 77/Alld/2013 & 78/Alld/2013, Assessment Year(s): 2005-06,2006-07,2007-08 & 2008-09 M/s. Kesarwani Marketing Joint Commissioner Of Income Private Limited v. Tax (OSD), Central Circle, Sahson, Allahabad. Allahabad U.P.…

M/S Kesarwani Marketing (P) Ltd, Allahabad vs. Jt. C.It, (OSD), Allahabad

In the result appeal filed by assessee in ITA No

ITA 76/ALLD/2013[2006-07]Status: DisposedITAT Allahabad01 Feb 2023AY 2006-07

Bench: Shri Vijay Pal Rao & Shri Ramit Kochar

For Appellant: Shri. Praveen Godbole, C.A. & Shri UtkarshFor Respondent: Shri Ramendra Kumar Vishwakarma CIT DR
Section 132Section 153A

…ITA No.159/Alld./2013, 76/Alld./2013, 77/Alld/2013 & 78/Alld/2013 Assessment Year: 2005-06,2006-07,2007-08 & 2008-09 M/s. Kesarwani Marketing Private Limited,Allahabad U.P. v. JCIT (OSD), Central Circle, Allahabad IN THE INCOME TAX APPELLATE TRIBUNAL, ALLAHABAD BENCH, ALLAHABAD BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER ITA No.159/Alld./2013, 76/Alld./2013, 77/Alld/2013 & 78/Alld/2013, Assessment Year(s): 2005-06,2006-07,2007-08 & 2008-09 M/s. Kesarwani Marketing Joint Commissioner Of Income Private Limited v. Tax (OSD), Central Circle, Sahson, Allahabad. Allahabad U.P.…

Kesarwani Marketing(P) Ltd., Allahabad vs. Jt.CIT, Allahabad

In the result appeal filed by assessee in ITA No

ITA 373/ALLD/2013[2010-11]Status: DisposedITAT Allahabad01 Feb 2023AY 2010-11

Bench: Shri Vijay Pal Rao & Shri Ramit Kochar

For Appellant: Shri. Praveen Godbole, C.A. & Shri UtkarshFor Respondent: Shri Ramendra Kumar Vishwakarma CIT DR
Section 132Section 153ASection 40

…ITA No. 154/Alld/2013 & 373/Alld/2013 Assessment Year: 2009-10 & 2010-11 M/s. Kesarwani Marketing Private Limited, Allahabad U.P. v. JCIT (OSD), Central Circle, Allahabad IN THE INCOME TAX APPELLATE TRIBUNAL, ALLAHABAD BENCH, ALLAHABAD BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER ITA No.:154/Alld/2013 & 373/Alld/2013 Assessment Year(s):,2009-10 & 2010-11 M/s. Kesarwani Marketing Joint Commissioner Of Income Private Limited v. Tax (OSD), Central Circle, Sahson, Allahabad. Allahabad U.P. PAN:AACCK2094H (Appellant) (Respondent) Appellant by: Shri. Praveen Godbole, C.A. & S…

M/S Kesarwani <Arketing (P) Ltd, Allahabad vs. Jt.CIT (OSD), Allahabad

In the result appeal filed by assessee in ITA No

ITA 159/ALLD/2013[2005-06]Status: DisposedITAT Allahabad01 Feb 2023AY 2005-06

Bench: Shri Vijay Pal Rao & Shri Ramit Kochar

For Appellant: Shri. Praveen Godbole, C.A. & Shri UtkarshFor Respondent: Shri Ramendra Kumar Vishwakarma CIT DR
Section 132Section 153A

…ITA No.159/Alld./2013, 76/Alld./2013, 77/Alld/2013 &amp; 78/Alld/2013 Assessment Year: 2005-06,2006-07,2007-08 &amp; 2008-09 M/s. Kesarwani Marketing Private Limited,Allahabad U.P. v. JCIT (OSD), Central Circle, Allahabad IN THE INCOME TAX APPELLATE TRIBUNAL, ALLAHABAD BENCH, ALLAHABAD BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER ITA No.159/Alld./2013, 76/Alld./2013, 77/Alld/2013 &amp; 78/Alld/2013, Assessment Year(s): 2005-06,2006-07,2007-08 &amp; 2008-09 M/s. Kesarwani Marketing Joint Commissioner Of Income Private Limited v. Tax (OSD), Central Circle, Sahson, Allahabad. Allahabad U.P.…

M/S Kesarwani Marketing (P) Ltd., Allahabad vs. Jt.CIT (OSD), Allahabad

In the result appeal filed by assessee in ITA No

ITA 154/ALLD/2013[2009-10]Status: DisposedITAT Allahabad01 Feb 2023AY 2009-10

Bench: Shri Vijay Pal Rao & Shri Ramit Kochar

For Appellant: Shri. Praveen Godbole, C.A. & Shri UtkarshFor Respondent: Shri Ramendra Kumar Vishwakarma CIT DR
Section 132Section 153ASection 40

…ITA No. 154/Alld/2013 &amp; 373/Alld/2013 Assessment Year: 2009-10 &amp; 2010-11 M/s. Kesarwani Marketing Private Limited, Allahabad U.P. v. JCIT (OSD), Central Circle, Allahabad IN THE INCOME TAX APPELLATE TRIBUNAL, ALLAHABAD BENCH, ALLAHABAD BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER ITA No.:154/Alld/2013 &amp; 373/Alld/2013 Assessment Year(s):,2009-10 &amp; 2010-11 M/s. Kesarwani Marketing Joint Commissioner Of Income Private Limited v. Tax (OSD), Central Circle, Sahson, Allahabad. Allahabad U.P. PAN:AACCK2094H (Appellant) (Respondent) Appellant by: Shri. Praveen Godbole, C.A. &amp; S…

Parshottam Sales Agency, Ahmedabad vs. The ITO, Ward-7(2)(4), Ahmedabad

In the result, assessee’s appeal is, thus, allowed for statistical purposes

ITA 773/AHD/2019[2014-15]Status: DisposedITAT Ahmedabad07 Sept 2022AY 2014-15

Bench: Smt. Annapurna Gupta, Accountant Memebr & Ms. Madhumita Royआयकर अपील सं./I.T.A. No. 773/Ahd/2019 ("नधा"रण वष" / Assessment Year : 2014-15) Parshottam Sales Agency The Ito बनाम/ Shop No. 89, New Grain Ward – 7(2)(4), 406, Vs. Mkt, Opp. Anupam Nature View Building, Cinema, Khokhra, Ahmedabad - 380009 Maninagar, Ahmedabad - 380019 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aacfp0577B .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Shri S. N. Divatia, Ar अपीलाथ" ओर से /Appellant By : ""यथ" क" ओर से/Respondent By : Leena Lal, Sr. D.R. सुनवाई क" तार"ख / Date Of 01/07/2022 Hearing घोषणा क" तार"ख /Date Of 07/09/2022 Pronouncement O R D E R Per Ms. Madhumita Roy - Jm: The Instant Appeal Filed By The Assessee Is Directed Against The Order Dated 28.02.2019 Passed By The Learned Commissioner Of Income Tax (Appeals) – 7, Ahmedabad Arising Out Of The Order Dated 19.12.20168 Passed By The Assessing Officer, Ward 7(2)(4), Ahmedabad Under Section 143(3) Of The Income Tax Act, 1961 (Hereinafter Referred As To ‘The Act’) For Assessment Year 2014-15. Ita No. 773/Ahd/2019 (Parshottam Sales Agency Vs. Ito) Asst.Year.– 2014-15 - 2 - 2. The Assessee Has Challenged The Disallowance Out Of Sales Promotion Expenses To The Tune Of Rs.24,56,798/- Made By The Learned Cit(A).

For Respondent: Leena Lal, Sr. D.R
Section 133(6)Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC-2” BENCH, AHMEDABAD BEFORE SMT. ANNAPURNA GUPTA, ACCOUNTANT MEMEBR &amp; Ms. MADHUMITA ROY, JUDICIAL MEMBER आयकर अपील सं./I.T.A. No. 773/Ahd/2019 (&quot;नधा&quot;रण वष&quot; / Assessment Year : 2014-15) Parshottam Sales Agency The ITO बनाम/ Shop No. 89, New Grain Ward – 7(2)(4), 406, Vs. Mkt, Opp. Anupam Nature View Building, Cinema, Khokhra, Ahmedabad - 380009 Maninagar, Ahmedabad - 380019 &quot;थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AACFP0577B .. (अपीलाथ&quot; /Appellant) (&quot;&quot;यथ&quot; / Respondent) Shri S. N. Divatia, AR अपीलाथ&quot; ओर से /Appellant by : &quot;&quot;यथ&quot; क&quot; ओर से/Respondent by : Leena Lal, Sr. D.R…

Golden Comtrade Private Limited, Kanpur vs. Assistant Commissioner of Income Tax-5, Kanpur

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

ITA 81/LKW/2021[2013-14]Status: DisposedITAT Lucknow04 Aug 2022AY 2013-14

Bench: Shri A.D. Jain & Shri T. S. Kapoorassessment Year: 2013-14 Golden Comtrade Private Limited, Vs. Acit-5, 58/43, Birhana Road, Kanpur Kanpur-208001 Pan: Aaccg 1622R (Appellant) (Respondent)

Section 14ASection 8(2)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH ‘A’, LUCKNOW BEFORE SHRI A.D. JAIN, VICE PRESIDENT AND SHRI T. S. KAPOOR, ACCOUNTANT MEMBER Assessment Year: 2013-14 Golden Comtrade Private Limited, Vs. ACIT-5, 58/43, Birhana Road, Kanpur Kanpur-208001 PAN: AACCG 1622R (Appellant) (Respondent) Appellant by Shri P.K. Kapoor, CA Respondent by Shri Harish Gidwani, DR Date of hearing 07/07/2022 Date of pronouncement 04/08/2022 O R D E R PER T.S. KAPOOR, A.M.: This is an appeal filed by the assessee against the order of ld. CIT(A), dated 16.07.2021.The grounds of appeal taken by the assessee are reproduced below:…

Concept Cars Limited, Hardoi vs. Income Tax Officer- 3(2), Hardoi

In the result, the appeal in I

ITA 182/LKW/2020[2013-14]Status: DisposedITAT Lucknow27 Jul 2022AY 2013-14

Bench: Shri T. S. Kapoor

Section 69A

…expenses and neither assessee had submitted any bills and vouchers. I find that the learned CIT(A) has substantially allowed relief to the assessee and keeping in view the judgment of Hon&#x27;ble Allahabad High Court in the case of Principal CIT vs. Rimjhim Ispat 382 ITR 152, the sustenance of addition of Rs.1,00,000/- out of expenses is justified. Therefore, Ground No. 1 in I.T.A. No.181 is dismissed. 7. Now coming to I.T.A. No.182, I find that in this year the Assessing Officer again made disallowance out of expenses and learned CIT(A) confirmed the same by holding that no bills/vouchers were filed before Assessin…

Concept Cars Limited, Hardoi vs. Income Tax Officer- 3(2), Hardoi

In the result, the appeal in I

ITA 181/LKW/2020[2012-13]Status: DisposedITAT Lucknow27 Jul 2022AY 2012-13

Bench: Shri T. S. Kapoor

Section 69A

…expenses and neither assessee had submitted any bills and vouchers. I find that the learned CIT(A) has substantially allowed relief to the assessee and keeping in view the judgment of Hon&#x27;ble Allahabad High Court in the case of Principal CIT vs. Rimjhim Ispat 382 ITR 152, the sustenance of addition of Rs.1,00,000/- out of expenses is justified. Therefore, Ground No. 1 in I.T.A. No.181 is dismissed. 7. Now coming to I.T.A. No.182, I find that in this year the Assessing Officer again made disallowance out of expenses and learned CIT(A) confirmed the same by holding that no bills/vouchers were filed before Assessin…

Careernet Technologies (P) Ltd., Gorakhpur vs. ACIT, Range - 2, Gorakhpur

In the result, the appeal filed by the assessee in ITA no

ITA 110/VNS/2019[2014-2015]Status: DisposedITAT Varanasi19 Apr 2022AY 2014-2015

Bench: Shri.Vijay Pal Rao & Shri Ramit Kocharassessment Year:2014-15 Careernet Technologies The Assistant Commissioner Of Private Limited V. Income Tax, 200, Charanlalchowk Range-2 Durga Bari Road, Gorakhpur, U.P. Gorakhpur-273001, U.P. Pan: Aabcc7128H (Appellant) (Respondent)

For Appellant: None ( Written submissions, datedFor Respondent: Shri A.K. Singh, Sr. DR
Section 143(2)Section 143(3)Section 143(3)(ii)

…IN THE INCOME TAX APPELLATE TRIBUNAL CIRCUIT BENCH, VARANASI BEFORE SHRI.VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER Assessment Year:2014-15 Careernet Technologies The Assistant Commissioner of Private Limited v. Income Tax, 200, CharanLalChowk Range-2 Durga Bari Road, Gorakhpur, U.P. Gorakhpur-273001, U.P. PAN: AABCC7128H (Appellant) (Respondent) Appellant by: None ( Written submissions, dated 08.04.2022, filed by the assessee with Registry on 12.04.2022, with a request to decide the appeal based on the aforesaid submissions) Respondent by: Shri A.K. Singh, Sr. DR Date of hearing…

Welkin Telecom Infra Pvt. Ltd, Kolkata vs. DCIT, Cir.11(1), Kolkata

In the result, appeal of the assessee is partly allowed

ITA 12/KOL/2021[2014-15]Status: DisposedITAT Kolkata18 Apr 2022AY 2014-15

Bench: Shri A. T. Varkey, Jm & Shri Rjesh Kumar, Am ]

Section 143(1)Section 143(2)Section 69C

…this issue and dismiss this appeal flied by the Revenue.&quot; 18. As far as the decisions relied upon by the Ld. CIT(A) in his appellate order, we find that they are not applicable to the facts of the instant case. In the cases of PCIT Vs RimjhimIspat Ltd. [2016] 382 ITR 152 (All) &amp; MaltiGupta vs CIT(2019) 415 ITR 168 (P&amp;H HC), Sandeep Marwahvs ACIT (2019) 260 Taxman 231, the assessee were unable to produce any bills or vouchers to substantiate their claim of expenses and therefore ad-hoc disallowance out of the total expenditure was made. In the present case however, we note that the bills and vouchers were duly pro…