Rajasthan in CIT v. Kishorilal Santhoshilal

216 ITR 9High Court1995#3925 most cited

What is Rajasthan in CIT v. Kishorilal Santhoshilal authority for?

In determining whether to make an addition under section 68, the Assessing Officer must consider whether the cash credit entry is from a partner or a third party, the assessee's burden to prove identity, capacity, and genuineness, and whether the explanation for the credit is satisfactory.

30

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2025.

Also referred to as

Kishorilal Santhoshilal · CIT v. Kishorilal Santhoshilal · 216 ITR 9 · section 68 · addition under section 68 · cash credit · onus of proof · identity · capacity · genuineness · explanation of cash credit

Sections most often in play

Section 68Section 144Section 145(3)Section 153ASection 153DSection 115BBESection 250Section 269SS

Issues it is cited on

section 155bbesection 2(9)section 66onus of proofsection 155section 269sssurvey under section 133asection 271dsection 269addition under section 68section 132(4a)sundry creditors

Judgments citing Rajasthan in CIT v. Kishorilal Santhoshilal

SANJAY KUMAR KARNANI,JAIPUR vs. ACIT, CENTRAL CIRCLE-3, JAIPUR, JAIPUR

In the result, all appeals of the assessee are disposed off in terms of

ITA 673/JPR/2025[2016-17]Status: DisposedITAT Jaipur15 Oct 2025AY 2016-17

Bench: AO on 12-04-2021 18. Reply filed before AO on 15-07-2021 19. Additional Written Submissions filed before CIT(A) for AY 2014-15 on 11-11-2024 20. Written Submissions filed before CIT(A) for AY 2014-15 21. Written Submissions filed before CIT(A) for AY 2015-16 on 10-10-2024 22. Written Submissions filed before CIT(A) for AY 2016-17 on 10-10-2024 23. Written Submissions filed before CIT(A) for AY 2017-18 on 15-10-2024 24. Written Submissions filed before CIT(A) for AY 2018-19 on 15-10-2024 25.

For Appellant: Shri Deepak Sharma, AdvFor Respondent: Mrs. Alka Gautam, CIT
Section 153ASection 250Section 68

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, vk;dj vihy la-@ITA Nos. 56 to 61/JP/2025 fu/kZkj.k o"kZ@Assessment Years : 2014-15 to 2019-20 cuke Shri Ambica Garments ACIT, Vs. 01, Behind Janta Sweets Home, Central Circle-03, Nai Sarak, Jodhpur Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AATFS6984Q vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITA Nos. 671 to 676/JP/2025 fu/kZkj.k o"kZ@Asses…

SANJAY KUMAR KARNANI,JAIPUR vs. ACIT, CENTRAL CIRCLE-3, JAIPUR, JAIPUR

In the result, all appeals of the assessee are disposed off in terms of

ITA 672/JPR/2025[2015-16]Status: DisposedITAT Jaipur15 Oct 2025AY 2015-16

Bench: DR. S. SEETHALAKSHMI (Judicial Member)

For Appellant: Shri Deepak Sharma, AdvFor Respondent: Mrs. Alka Gautam, CIT
Section 153ASection 250Section 68

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, vk;dj vihy la-@ITA Nos. 56 to 61/JP/2025 fu/kZkj.k o"kZ@Assessment Years : 2014-15 to 2019-20 cuke Shri Ambica Garments ACIT, Vs. 01, Behind Janta Sweets Home, Central Circle-03, Nai Sarak, Jodhpur Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AATFS6984Q vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITA Nos. 671 to 676/JP/2025 fu/kZkj.k o"kZ@Asses…

SHRI AMBICA GARMENTS, JODHPUR,JODHPUR vs. ACIT, CENTRAL CIRCLE-3, JAIPUR, JAIPUR

In the result, all appeals of the assessee are disposed off in terms of

ITA 61/JPR/2025[2019-20]Status: DisposedITAT Jaipur15 Oct 2025AY 2019-20

Bench: DR. S. SEETHALAKSHMI (Judicial Member)

For Appellant: Shri Deepak Sharma, AdvFor Respondent: Mrs. Alka Gautam, CIT
Section 153ASection 250Section 68

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, vk;dj vihy la-@ITA Nos. 56 to 61/JP/2025 fu/kZkj.k o"kZ@Assessment Years : 2014-15 to 2019-20 cuke Shri Ambika Garments ACIT, Vs. 01, Behind Janta Sweets Home, Central Circle-02, Nai Sarak, Jodhpur Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AATFS6984Q vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITA Nos. 671 to 676/JP/2025 fu/kZkj.k o"kZ@Asses…

SHRI AMBICA GARMENTS, JODHPUR,JODHPUR vs. ACIT, CENTAL CIRCLE-3, JAIPUR, JODHPUR

In the result, all appeals of the assessee are disposed off in terms of

ITA 59/JPR/2025[2017-18]Status: DisposedITAT Jaipur15 Oct 2025AY 2017-18
For Appellant: Shri Deepak Sharma, AdvFor Respondent: Mrs. Alka Gautam, CIT
Section 153ASection 250Section 68

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, vk;dj vihy la-@ITA Nos. 56 to 61/JP/2025 fu/kZkj.k o"kZ@Assessment Years : 2014-15 to 2019-20 cuke Shri Ambika Garments ACIT, Vs. 01, Behind Janta Sweets Home, Central Circle-02, Nai Sarak, Jodhpur Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AATFS6984Q vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITA Nos. 671 to 676/JP/2025 fu/kZkj.k o"kZ@Asses…

SHRI AMBICA GARMENTS, JODHPUR,JODHPUR vs. ACIT, CENTAL CIRCLE-3, JAIPUR, JAIPUR

In the result, all appeals of the assessee are disposed off in terms of

ITA 57/JPR/2025[2015-16]Status: DisposedITAT Jaipur15 Oct 2025AY 2015-16
For Appellant: Shri Deepak Sharma, AdvFor Respondent: Mrs. Alka Gautam, CIT
Section 153ASection 250Section 68

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, vk;dj vihy la-@ITA Nos. 56 to 61/JP/2025 fu/kZkj.k o"kZ@Assessment Years : 2014-15 to 2019-20 cuke Shri Ambika Garments ACIT, Vs. 01, Behind Janta Sweets Home, Central Circle-02, Nai Sarak, Jodhpur Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AATFS6984Q vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITA Nos. 671 to 676/JP/2025 fu/kZkj.k o"kZ@Asses…

SHRI AMBICA GARMENTS,JODHPUR vs. ACIT, CENTAL CIRCLE-3, JAIPUR

ITA 56/JPR/2025[2014-15]Status: DisposedITAT Jaipur15 Oct 2025AY 2014-15
For Appellant: Shri Deepak Sharma, AdvFor Respondent: Mrs. Alka Gautam, CIT
Section 153ASection 250Section 68

…आयकर अपीलीय अधिकरण, जयपुर न्यायाधिकरण, जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR डा० एस. सीथाललक्ष्मी, न्यायिक सदस्य एवं श्री राठौड कमलेश जयन्तभाई, लेखा सदस्य के समक्ष BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, आयकर अपील सं./ITA Nos. 56 to 61/JP/2025 निर्धारण वर्ष /Assessment Years : 2014-15 to 2019-20 Shri Ambika Garments 01, Behind Janta Sweets Home, Nai Sarak, Jodhpur बनामे Vs. ACIT, Central Circle-02, Jaipur स्थायी लेखा सं./जी.आई.आर. सं./PAN/GIR No.: AATFS6984Q अपीलार्थी/Appellant प्रत्यर्थी /Respondent आयकर अपील सं./ITA Nos. 671 to 676/JP/2025 निर्धारण वर्ष…

SDC CONSTRUCTION,JAIPUR vs. ITO, WD 1(3), JIAPUR

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

ITA 347/JPR/2025[2014-15]Status: DisposedITAT Jaipur06 Aug 2025AY 2014-15

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri Sanjeev Mathur, C.AFor Respondent: Mrs. Anita Rinesh, JCIT, Sr. DR a
Section 144BSection 147Section 249(4)(a)Section 68

…nd far-fetched conclusion to hold that the money belongs to the assessee and that he would, in such a case, have any 20 SDC Construction, Jaipur. direct nexus between the facts and conclusions found therefrom. Further, in CIT v. Kishorilal Santoshilal [1995] 216 ITR 9, the Rajasthan High Court observed that in order to determine whether any addition is to be made under section 68 or not, the following six conditions are required to be considered (i) that there is no distinction between the cash credit entry existing in the books of the firm whether itis of a partner or of a third party; (ii) that the burden to p…

DCIT, CIRCLE-1(3), SURAT, ANAVIL BUSINESS CENTRE, ADAJAN, SURAT vs. SHRI ASFAQ HAJIYUNUS NOORANI, RANDER

In the result, appeal of the revenue is dismissed

ITA 716/SRT/2023[2018-19]Status: DisposedITAT Surat30 Jun 2025AY 2018-19

Bench: Ms Suchitra Raghunath Kamble & Shri Bijayananda Prusethआयकर अपील सं./Ita No.716/Srt/2023 Assessment Year: (2018-19) (Hybrid Hearing) Dcit, Vs. Asfaq Hajiyunus Noorani, Circle – 1(3), 1, Abdullah Park, Gorat Road, Surat Rander, Surat - 395009 "थायीलेखासं./जीआइआरसं./Pan/Gir No: Aaopn6148A (Appellant) (Respondent) Appellant By Shri Mukesh Jain, Cit-Dr Respondent By Shri Suresh K. Kabra, Ca Date Of Hearing 05/06/2025 Date Of Pronouncement 30/06/2025

Section 133(6)Section 250Section 250(2)Section 68

…us decisions, i.e., Sumati Dayal, 214 ITR 801 (SC), CIT vs. Korlay Trading Co. Ltd., 232 ITR 820 (Cal.), K. M. Sadhukhan & Sons Pvt. Ltd. vs. CIT, 239 ITR 77 (Cal.), CIT vs. Orissa Corporation Pvt. Ltd., 159 ITR 78 (Orissa), CIT vs. Kishorilal & Santhoshilal, 216 ITR 9 (Raj.), A. Govindarajulu Mudaliar vs. CIT, 34 ITR 807, CIT vs. Oasis Hospitalities (P.) Ltd., 333 ITR 119 (Del.) and Kale Khan Mohammad Hanif vs. CIT, 50 ITR 1 (SC). He held that the onus of proving the source of a sum of money found to have been received by the assessee is on the assessee. When the nature and source thereof cannot be explained sat…

ACIT, CIRCLE-1, BHAVNAGAR, BHAVNAGAR vs. LEELA NEWS NETWORK PRIVATE LIMITED, BHAVNAGAR, GUJARAT

In the result the appeal filed by the Revenue is hereby dismissed

ITA 1714/AHD/2024[2018-19]Status: DisposedITAT Ahmedabad26 May 2025AY 2018-19

Bench: DR. BRR Kumar (Vice President), Shri T. R. Senthil Kumar (Judicial Member)

Section 115BSection 132Section 147Section 148Section 148ASection 68

…n of Shri Rajesh Vyas, despite the assessee’s request, violated the principles of natural justice. 5.1. Ld. Sr. Counsel relied on several decisions, including: CIT v. Lovely Exports Pvt. Ltd. [(2008) 216 CTR (SC) 195];  Kishorilal Santoshilal v. CIT [(1995) 216 ITR 9 (Raj)];  I.T.A No. 1714/Ahd/2024 A.Y. 2018-19 Page No 6 ACIT vs. Leela News Network Pvt. Ltd. PCIT v. Aditya Birla Telecom Ltd. [(2022) 21 GSTL 211 (Guj.)];  CIT v. Gangeshwari Metal (P) Ltd. [(2013) 30 taxmann.com  328 (Del.)]; to argue that where documentary evidences are submitted and identity, credit worthiness and genuineness are establis…

JADE GRANITES INDUSTRIES,AHMEDABAD vs. THE INCOME TAX OFFICER, WARD-1(1)(1),, AHMEDABAD

In the result, the appeal of the assessee in ITA No

ITA 81/AHD/2024[2016-17]Status: DisposedITAT Ahmedabad15 Jul 2024AY 2016-17

Bench: The Income Tax Appellate Tribunal, Ahmedabad Bench, Ahmedabad Which Has Arisen From The Appellate Order Dated 23-11-2023 In Din & Order No. Itba/Nfac/S/250/2023-24/1058173176(1)

For Appellant: Shri Mehul K. Patel, AdvocateFor Respondent: Shri Sanjay Jain, Sr. D.R
Section 143(1)Section 143(2)Section 143(3)Section 250Section 68

…e firm of that accounting year. This was observed in the case of Harwarmal Onkarmal v. CIT (1976) 102 ITR 779 (Pat): VIT V. Kapur Bros. (1979) 118 (TR 741 (All) CIT v. Anupam Udyaog (1983) 142 (TR 133 (Pat) In the case of CIT v. Kishorilal Santoshilal (1995) 216 ITR 9, 14 (Raj) it has been held that in view of the language used In section 68 and various decisions, the following points have to be noted where the case credit(s) is/are found in the books of the firm- I.T.A No. 81/Ahd/2024 A.Y. 2016-17 Page No. 9 Jade Granites Industries v. ITO "(1) there is no distinction between the cash credit entry existing in…

M/S SATWANT AGRO ENGINEERS,BHAWANIGARH vs. DCIT, CENTRAL CIRCLE, PATIALA

In the result, the appeal of the assessee is partly allowed for statistical purposes

ITA 753/CHANDI/2022[AY 2019-20]Status: DisposedITAT Chandigarh03 May 2024

Bench: SHRI. AAKASH DEEP JAIN (Vice President), SHRI. VIKRAM SINGH YADAV (Accountant Member)

For Appellant: Shri Deepak Anand, AdvocateFor Respondent: Shri Dharamvir, JCIT, Sr. DR
Section 115BSection 133ASection 143(2)Section 143(3)Section 68Section 69Section 69A

…explain the nature of credits in the capital account of the firm. The assessee cannot shift the onus directly to the partners of the firm to avoid the due process of law. The Hon'ble High Court of Rajasthan In the case of CIT v. Kishorilal Santoshllal [1995] 216 ITR 9 (Raj.) held that "there is no distinction between the cash credit existing in the books of the firm, whether it is of a partner or of a third party; (ii) the burden to prove the identity, capacity and genuineness has to be on the assessee; (Hi) if the cash credit is not satisfactorily explained, the ITO will be justified to treat it as income from…

TRIJAL ENTERPRISES,BHUBANESWAR vs. ACIT, CIRCLE- 4(1), BHUBANESWAR

ITA 185/CTK/2020[2016-17]Status: DisposedITAT Cuttack15 Nov 2022AY 2016-17

Bench: S/Shri George Mathan & Arun Khodpiaassessment Year : 2016-17 Trijal Enterprises, Hall No.6, Vs. Acit, Circle-4(1), Fourth Floor, Bmc Bhawani Bhubaneswar Coom. Complex, Saheed Nagar, Bhubaneswar. Pan/Gir No.Aakft 6687 L (Appellant) .. ( Respondent) Assessee By : Shri P.K.Mishra,Ca P.K.Panda, Ars Revenue By : Shri M.K.Gautam, Cit Dr Date Of Hearing : 15/11/2022 Date Of Pronouncement : 15/11/2022 O R D E R Per Bench This Is An Appeal Filed By The Assessee Against The Order Of The Ld Cit(A)-1, Bhubaneswar Dated 22.6.2020 In Appeal No.0366/2018-19 For The Assessment Year 2016-17. 2. It Was Submitted By Ld Ar That The Assessee Is A Partnership Firm. The Partnership Firm Was Originally Constituted By Partnership Deed Dated 1.11.2015, Wherein, There Were Two Partners Namely; Shri Rajesh Polaki & Sri Malchit Chetan Kumar Patra. The Said Partnership Did Not Do Any Business. The Partnership Was Constituted For The Purpose Of Doing The Business Of Gold Jewellery. The Partnership Was Reconstituted On 1.3.2016, P A G E 1 | 37 Assessment Year : 2016-17

For Appellant: Shri P.K.Mishra,CA P.K.Panda, ARsFor Respondent: Shri M.K.Gautam, CIT DR
Section 131Section 133(6)Section 143(1)Section 68

…tal contribution in a firm to the satisfaction of the A.O., then such an amount can be added in the hands of the partnership firm u/s.68 of the Act as per following judgements: a) The Hon'ble Rajasthan High Court in the case of CIT vs. Kishorilal Santoshilal (216 ITR 9) held as under: "In the present case, the provisions of section 69 were not invoked and it was the provisions under section 68 of the Act by which the Income-tax Officer came to the conclusion that the amount credited in the books of the assessee maintained in the previous year was not properly explained and as such it was held that it should be de…

THE INCOME TAX OFFICER, WARD-2(1)(2), RAJKOT vs. M/S. JOGIA JEWELLERS,, RAJKOT

In the result, the appeal of the Revenue is dismissed

ITA 377/RJT/2017[2014-15]Status: DisposedITAT Rajkot19 Oct 2022AY 2014-15

Bench: Smt. Annapurna Gupta & Ms. Suchitra Kamble(Conducted Through Virtual Court) Assessment Year: 2014-15 The Income-Tax Officer, M/S.Jogia Jewellers Ward-2(1)(2), Rajkot Palace Road, बनाम/ Near Jai Upashray, Rajkot Vs. (Appellant /Revenue) (Respondent / Assessee) Pan: Aaifj 7885 L Assessee By Shri Chetan Agarwal, Ar Revenue By Shri Shramdeep Sinha, Cit-Dr Date Of Hearing 26/09/2022 Date Of Pronouncement 19/10/2022

Section 40A(2)(b)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH, RAJKOT BEFORE SMT. ANNAPURNA GUPTA, ACCOUNTANT MEMBER AND MS. SUCHITRA KAMBLE, JUDICIAL MEMBER (Conducted through Virtual Court) Assessment Year: 2014-15 The Income-Tax Officer, M/s.Jogia Jewellers Ward-2(1)(2), Rajkot Palace Road, बनाम/ Near Jai Upashray, Rajkot Vs. (Appellant /Revenue) (Respondent / Assessee) PAN: AAIFJ 7885 L Assessee by Shri Chetan Agarwal, AR Revenue by Shri Shramdeep Sinha, CIT-DR Date of Hearing 26/09/2022 Date of Pronouncement 19/10/2022 आदेश/ O R D E R PER MS. SUCHITRA KAMBLE, JUDICIAL MEMBER : 1. This appeal is filed by the Revenue…

M/S.ASIT DIXIT,JABALPUR vs. INCOME TAX OFFICER WARD2(2), JABALPUR

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

ITA 19/JAB/2020[2005-06]Status: DisposedITAT Jabalpur07 Oct 2021AY 2005-06

Bench: Sh. Sanjay Arora, Hon'Bleassessment Year : 2005-06 Asit Dixit, Income Tax Officer, Vs. Ward-2(2), Jabalpur (M.P.) Jabalpur [Pan: Aanfm 5798A] (Appellant) (Respondent) Appellant By Sh. Sanjay Seth, Ca Respondent By Sh. S.K. Halder, Sr. Dr Date Of Hearing 16/09/2021 Date Of Pronouncement 07/10/2021

Section 142(1)Section 143(2)Section 144Section 145(3)

…Court in [1958] 34 ITR 609 (MP)). This is irrespective of whether the credit in the assessee’s books is to the account of a partner or another (Govindarajulu Mudaliar (supra); CIT v. Metachem Inds. [2000] 245 ITR 160 (MP); CIT v. Kishorilal Santoshilal [1995] 216 ITR 9 (Raj)). 8.3 I may next consider both the sums credited on the merits of the explanation/s furnished: (a) Rs.80,000/- ( Sh. Asit Dixit) The source of this sum stated to be the savings (capital) of AD, built-up over the period of his service as a sales Manager in a liquor firm, drawing Rs. 10,000 to Rs.12,000 per month. The claim is wholly unsubstant…

THE ACIT, CEN-CIRCLE-2, ERNAKULAM, ERNAKULAM vs. M/S.THOMSON AGENCIES, TRICHUR

In the result, the appeals filed by the Revenue are allowed for statistical purposes

ITA 316/COCH/2017[2012-13]Status: DisposedITAT Cochin01 Apr 2019AY 2012-13

Bench: Shri Chandra Poojari, Am & Shri George George K, Jm

For Appellant: Smt.A.S.Bindhu, Sr.DRFor Respondent: Sri. Sathish John Kanichai, FCA
Section 132Section 153ASection 68

…in deciding that unexplained credits brought into the books of the firm by the partners need to considered in the hands of the partners and not the firm, has overlooked the decision of the Hon. High Court of Rajasthan in CIT vs. Kishorilal Santhoshilal [1995] 216 ITR 9 (Raj.) wherein it was held that unexplained credits attributed to partners in the books of the firm is assessable in the hands of the firm itself. 3. The CIT(A) has erred in holding that additional income declared by the partners of the assessee firm before the Income Tax Settlement Commission was ITA No.310-316/Coch/2017. 3 M/s.Thomson Agencies.…

THE ACIT, CEN-CIRCLE-2, KOCHI, KOCHI vs. M/S.THOMSON AGENCIES, TRICHUR

In the result, the appeals filed by the Revenue are allowed for statistical purposes

ITA 315/COCH/2017[2011-12]Status: DisposedITAT Cochin01 Apr 2019AY 2011-12

Bench: Shri Chandra Poojari, Am & Shri George George K, Jm

For Appellant: Smt.A.S.Bindhu, Sr.DRFor Respondent: Sri. Sathish John Kanichai, FCA
Section 132Section 153ASection 68

…in deciding that unexplained credits brought into the books of the firm by the partners need to considered in the hands of the partners and not the firm, has overlooked the decision of the Hon. High Court of Rajasthan in CIT vs. Kishorilal Santhoshilal [1995] 216 ITR 9 (Raj.) wherein it was held that unexplained credits attributed to partners in the books of the firm is assessable in the hands of the firm itself. 3. The CIT(A) has erred in holding that additional income declared by the partners of the assessee firm before the Income Tax Settlement Commission was ITA No.310-316/Coch/2017. 3 M/s.Thomson Agencies.…

THE ACIT, CEN-CIRCLE-2, ERNAKULAM, ERNAKULAM vs. M/S.THOMSON AGENCIES, TRICHUR

In the result, the appeals filed by the Revenue are allowed for statistical purposes

ITA 314/COCH/2017[2010-11]Status: DisposedITAT Cochin01 Apr 2019AY 2010-11

Bench: Shri Chandra Poojari, Am & Shri George George K, Jm

For Appellant: Smt.A.S.Bindhu, Sr.DRFor Respondent: Sri. Sathish John Kanichai, FCA
Section 132Section 153ASection 68

…in deciding that unexplained credits brought into the books of the firm by the partners need to considered in the hands of the partners and not the firm, has overlooked the decision of the Hon. High Court of Rajasthan in CIT vs. Kishorilal Santhoshilal [1995] 216 ITR 9 (Raj.) wherein it was held that unexplained credits attributed to partners in the books of the firm is assessable in the hands of the firm itself. 3. The CIT(A) has erred in holding that additional income declared by the partners of the assessee firm before the Income Tax Settlement Commission was ITA No.310-316/Coch/2017. 3 M/s.Thomson Agencies.…

THE ACIT, CEN-CIRCLE-2, ERNAKULAM, ERNAKULAM vs. M/S.THOMSON AGENCIES, TRICHUR

In the result, the appeals filed by the Revenue are allowed for statistical purposes

ITA 313/COCH/2017[2009-10]Status: DisposedITAT Cochin01 Apr 2019AY 2009-10

Bench: Shri Chandra Poojari, Am & Shri George George K, Jm

For Appellant: Smt.A.S.Bindhu, Sr.DRFor Respondent: Sri. Sathish John Kanichai, FCA
Section 132Section 153ASection 68

…in deciding that unexplained credits brought into the books of the firm by the partners need to considered in the hands of the partners and not the firm, has overlooked the decision of the Hon. High Court of Rajasthan in CIT vs. Kishorilal Santhoshilal [1995] 216 ITR 9 (Raj.) wherein it was held that unexplained credits attributed to partners in the books of the firm is assessable in the hands of the firm itself. 3. The CIT(A) has erred in holding that additional income declared by the partners of the assessee firm before the Income Tax Settlement Commission was ITA No.310-316/Coch/2017. 3 M/s.Thomson Agencies.…

THE ACIT, CEN-CIRCLE-2, ERNAKULAM, ERNAKULAM vs. M/S.THOMSON AGENCIES, THRISSUR

In the result, the appeals filed by the Revenue are allowed for statistical purposes

ITA 312/COCH/2017[2008-09]Status: DisposedITAT Cochin01 Apr 2019AY 2008-09

Bench: Shri Chandra Poojari, Am & Shri George George K, Jm

For Appellant: Smt.A.S.Bindhu, Sr.DRFor Respondent: Sri. Sathish John Kanichai, FCA
Section 132Section 153ASection 68

…in deciding that unexplained credits brought into the books of the firm by the partners need to considered in the hands of the partners and not the firm, has overlooked the decision of the Hon. High Court of Rajasthan in CIT vs. Kishorilal Santhoshilal [1995] 216 ITR 9 (Raj.) wherein it was held that unexplained credits attributed to partners in the books of the firm is assessable in the hands of the firm itself. 3. The CIT(A) has erred in holding that additional income declared by the partners of the assessee firm before the Income Tax Settlement Commission was ITA No.310-316/Coch/2017. 3 M/s.Thomson Agencies.…

THE ACIT, CEN-CIRCLE-2, ERNAKULAM, ERNAKULAM vs. M/S.THOMSON AGENCIES, KOMBODINJAMAKKAL, TRICHUR, TRICHUR

In the result, the appeals filed by the Revenue are allowed for statistical purposes

ITA 311/COCH/2017[2007-08]Status: DisposedITAT Cochin01 Apr 2019AY 2007-08

Bench: Shri Chandra Poojari, Am & Shri George George K, Jm

For Appellant: Smt.A.S.Bindhu, Sr.DRFor Respondent: Sri. Sathish John Kanichai, FCA
Section 132Section 153ASection 68

…in deciding that unexplained credits brought into the books of the firm by the partners need to considered in the hands of the partners and not the firm, has overlooked the decision of the Hon. High Court of Rajasthan in CIT vs. Kishorilal Santhoshilal [1995] 216 ITR 9 (Raj.) wherein it was held that unexplained credits attributed to partners in the books of the firm is assessable in the hands of the firm itself. 3. The CIT(A) has erred in holding that additional income declared by the partners of the assessee firm before the Income Tax Settlement Commission was ITA No.310-316/Coch/2017. 3 M/s.Thomson Agencies.…

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