Pratap Singh Abdul Rehman & Bros v CIT (All.) 210 ITR 406 (iii). Dhondiram Dalichand v. CIT (Bom)

53 ITR 335High Court1964#18123 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2024.

Judgments citing Pratap Singh Abdul Rehman & Bros v CIT (All.) 210 ITR 406 (iii). Dhondiram Dalichand v. CIT (Bom)

DY. COMMISSIONER OF INCOME TAX , CHENNAI vs. NAPC PVT. LTD., CHENNAI

ITA 623/CHNY/2024[2018-19]Status: DisposedITAT Chennai14 Aug 2024AY 2018-19

Bench: Shri Manu Kumar Giri, Hon'Ble & Shri S. R. Raghunatha, Hon'Bleआयकरअपीलसं./Ita No.: 623/Chny/2024 निर्धारणवर्ष / Assessment Year: 2018-19 Dy. Commissioner Of Income Tax, Central Circle-2(1) No. 46, M.G. Road, Nungambakkam, Chennai - 600 034. (अपीलार्थी/Appellant) अपीलार्थी की ओर से/Appellant By प्रत्यर्थी की ओर से/Respondent By सुनवाईकीतारीख/Date Of Hearing घोषणाकीतारीख/Date Of Pronouncement : V. : Shri. : Shri. : 01.07.2024 : 14.08.2024 Napc Pvt Ltd., No.3, 6Th Floor, Apex Plaza, Nungambakkam High Road, Nungambakkam – 600 034. [Pan: Aaccn-3625-P] (प्रत्यर्थी/Respondent) V. Nandakumar, Cit T. Banusekar, Advocate & Shri. Suraj Nahar, Ca आदेश /Order Per S. R. Raghunatha: This Appeal By The Revenue Is Filed Against The Order Of The Commissioner Of Income Tax (Appeals), Chennai-19, For The

Section 143(1)Section 143(3)Section 145(3)Section 36(1)(va)Section 41(1)Section 43C

…nuously for a given time period has to be presumed to be correct till the AO comes to know the reasons to be given that system does not reflect the true profits. 9.4 In the case of Veeraiah Reddier Vs. CIT, 385 ITR 152 (sic) and Punjab Trading Co. Ltd Vs. CIT 53 ITR 335 (P &H), it was held that it is not for the assessee to prove that the method of Accounting followed are not to be rejected. It is observed that Assessing Officer at Para 3, Page 4 of the assessment order regarding a few clients stated that the assessee did not furnish details of contract revenues. In this regard, we have gone through the submissio…

ACIT CIR-1, JAMSHEDPUR vs. M/S AUTOPROFILE LTD, JAMSHEDPUR

Appeal is dismissed

ITA 174/RAN/2016[2010-11]Status: DisposedITAT Ranchi15 Feb 2019AY 2010-11

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

Section 133(6)Section 143(3)

…e proviso to section 145 of the I. T Act, 1961 by placing reliance on following decisions:- i) S.N. Namasivayam Chettiar vs. CIT (SDC) 38 ITR 579 ii) Awadhesh Pratap Singh Abdul Rahman & Bros vs. CIT (All) 210 ITR 406 iii)Punjab Trading Co. Lt. vs. CIT (Punj) 53 ITR 335 iv) Ram Chandra Singh Ramnik Lal vs. CIT (Pat) 42 ITR 780 v) Bhai Sunder Das Sarkar Singh (P) Ltd vs. CIT (Del) 42 ITR 780 vi) Royal Medical Hall vs. CIT (AP) 46 ITR 748 3.10 It has been held by the Apex Court in the case of CIT vs. British Paints Limited (SC) 188 ITR 44 that “if method of accounting, even though consistently followed, does not di…

REALSTONE EXPORTS LTD,MUMBAI vs. ITO WD 8(3)(3), MUMBAI

In the result, this appeal filed by the assessee stands dismissed

ITA 3444/MUM/2014[2010-11]Status: DisposedITAT Mumbai03 Oct 2017AY 2010-11

Bench: Shri Shamim Yahya, Am & Shri Shaktijit Dey, Jm

For Appellant: --- None ---For Respondent: Shri V.Vidhyadhar

Section 133(6)Section 14Section 142(1)Section 144Section 145Section 234

…w of the A.O. reliance is placed on the decision of hon'ble Supreme Court in case of S.N.Namassivayam Chettiar Vs. CIT 38 ITR 579, Dhandiram Dhalichand Vs. CIT 81 ITR 609, 12 ITA No.3444/Mum/2014. M/s.Realstone Exports Limited. Punjab Trading Company Vs. CIT 53 ITR 335, Raja Textiles Ltd. Vs. CIT 86 ITR 673 and in case of Royal Medical Hall Vs. DCIT 46 ITR 748 where it is held that in absence of vouchers and quantitative tally of stock, profit can be estimated by the I.T.O. Regarding the merits of the case, it is established by the A.O. that neither the assessee nor any other party has submitted any documentary…

ACIT 4(2), MUMBAI vs. FIRMENICH AROMATICS (I) P. TLD, MUMBAI

In the result, departmental ground no

ITA 3744/MUM/2011[2006-07]Status: DisposedITAT Mumbai24 Apr 2017AY 2006-07

Bench: Shri Dt Garasia, Jm & Shri Rajesh Kumar, Am

For Appellant: Shri Vipul JoshiFor Respondent: Mrs. Puja Swaroop

Section 145Section 145(3)Section 40A

…mitted all the bills and entire income were submitted to AO. Therefore, in our opinion the AO and CIT(A) is not justified in rejecting the book result of the assessee. The Assessing Officer has relied upon the decision of Punjab Trading Company vs. CIT (1964) 53 ITR 335 (Punj) in that case stock was not maintained hence the books result was rejected whereas in the case of the assessee stock register is maintain but also submitted to AO for verification. In the case of Kishan Chand Chellaram vs. CIT (1978) 114 ITR 671 (Bom) in absence of stock tallies and sales were not recorded with identifiable details. Therefor…

SOHAN LAL AGGARWAL,NEW DELHI vs. ITO, NEW DELHI

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

ITA 5711/DEL/2013[2010-11]Status: DisposedITAT Delhi28 Sept 2016AY 2010-11

Bench: : Shri I.C. Sudhir & Shri L.P. Sahu

For Appellant: Sh. Rajesh Mahna, AdvocateFor Respondent: Sh. B. Ramanjaneyula, Sr. DR

Section 143(1)Section 143(2)Section 145Section 40

…of the land in the following citations: i) S.N. Namasiwayam Chettiar v CIT (SC) 38 ITR 579 (ii) Awadesh Pratap Singh Abdul Rehman & Bros v CIT (All.) 210 ITR 406 (iii). Dhondiram Dalichand vs. CIT (Bom) 81 ITR 609 (iv). Punjab Trading Co. Ltd vs. CIT (Pun.) 53 ITR 335 4 ITA No.5711/Del./2013 (v). Bhai Sunder Das Sardar Singh (P) Ltd. vs. CIT(Del.) 84 ITR 106 In the instant case, the assessee has neither produced bills/vouchers, nor given addresses of its suppliers thereby preventing independent verification. It does not maintain any quantitative tally of its stock or stock records and its profit rate is also…