Rajesh P. Soni v. ACIT

100 TTJ 892Income Tax Appellate Tribunal2006#3671 most cited

What is Rajesh P. Soni v. ACIT authority for?

When an assessee provides satisfactory evidence of payments to trade creditors through banking channels in subsequent years, such expenditure cannot be disallowed as bogus.

33

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

Also referred to as

Rajesh P. Soni v. ACIT · trade creditors · inadequate enquiry · revision u/s 263 · lack of enquiry · section 68 · satisfactory explanation · banking channels · payment to creditors

Also reported as

122 Taxmann 32

Issues it is cited on

section 44afsection 262trade creditorsinadequate enquiryrevision u/s 263non application of mindsection 263(1)lack of enquirymalabar industrialsection 40a(3)section 194aaddition under section 68

Judgments citing Rajesh P. Soni v. ACIT

M/S DIN DAYAL PURSOTAM LAL,SIRSA vs. PR.CIT, ROHTAK

ITA 148/CHANDI/2021[2016-17]Status: DisposedITAT Chandigarh04 Mar 2024AY 2016-17

Bench: SHRI A.D.JAIN (Vice President), SHRI VIKRAM SINGH YADAV (Accountant Member)

For Appellant: Shri Gautam Jain, Advocate &For Respondent: Shri Rohit Sharma, CIT-DR
Section 147Section 263Section 40A(3)

…expenditure or part thereof, or the explanation so offered is not satisfactory, such expenditure may be deemed to be the income of the assessee. The assessee has offered satisfactory explanation about the source of the expenditure in the case before us. xv) 100 TTJ 892 (Ahd) Rajesh P Soni v ACIT 29.9 Further besides the above, as available from the assessee's reply (APB 67-69) before the ld. PCIT, the assessee has filed evidence, ledger account of the sundry creditors in the assessee's books of account, from where, it is evident that payment was made to them by the assessee through the banking channels in th…

M/S DIN DAYAL PURSOTAM LAL,SIRSA vs. PR.CIT, ROHTAK

ITA 147/CHANDI/2021[2015-16]Status: DisposedITAT Chandigarh04 Mar 2024AY 2015-16

Bench: SHRI A.D.JAIN (Vice President), SHRI VIKRAM SINGH YADAV (Accountant Member)

For Appellant: Shri Gautam Jain, Advocate &For Respondent: Shri Rohit Sharma, CIT-DR
Section 147Section 263Section 40A(3)

…expenditure or part thereof, or the explanation so offered is not satisfactory, such expenditure may be deemed to be the income of the assessee. The assessee has offered satisfactory explanation about the source of the expenditure in the case before us. xv) 100 TTJ 892 (Ahd) Rajesh P Soni v ACIT 29.9 Further besides the above, as available from the assessee's reply (APB 67-69) before the ld. PCIT, the assessee has filed evidence, ledger account of the sundry creditors in the assessee's books of account, from where, it is evident that payment was made to them by the assessee through the banking channels in th…

M/S DIN DAYAL PURSOTAM LAL,SIRSA vs. PR.CIT, ROHTAK

ITA 146/CHANDI/2021[2011-12]Status: DisposedITAT Chandigarh04 Mar 2024AY 2011-12

Bench: SHRI A.D.JAIN (Vice President), SHRI VIKRAM SINGH YADAV (Accountant Member)

For Appellant: Shri Gautam Jain, Advocate &For Respondent: Shri Rohit Sharma, CIT-DR
Section 147Section 263Section 40A(3)

…expenditure or part thereof, or the explanation so offered is not satisfactory, such expenditure may be deemed to be the income of the assessee. The assessee has offered satisfactory explanation about the source of the expenditure in the case before us. xv) 100 TTJ 892 (Ahd) Rajesh P Soni v ACIT 29.9 Further besides the above, as available from the assessee's reply (APB 67-69) before the ld. PCIT, the assessee has filed evidence, ledger account of the sundry creditors in the assessee's books of account, from where, it is evident that payment was made to them by the assessee through the banking channels in th…

DINESH KUMAR JAIN ,MUMBAI vs. ITO, BALOTRA

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

ITA 374/JODH/2019[2011-12]Status: DisposedITAT Jodhpur16 Oct 2023AY 2011-12

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjeei.T.A. No.374/Jodh/2019 Assessment Year: 2011-12

Section 143(3)Section 148Section 250

…ss of purchases and in the absence of any positive material showing I.T.A. No.374/Jodh/2019 8 Assessment Year: 2011-12 the purchases to be bogus, accounts could not be rejected and no addition could have been made on that account." g) Rajesh Soni v/s ACIT (100 TTJ 892) - ITAT Ahmedabad Bench "The Hon'ble ITAT vide judgement dated 28-11-2005 has held that purchases made by assessee having been properly recorded in books of account and supported by authenticated purchase bills/vouchers, for which payments were made through banking channels, and sales against these purchases are not doubted, addition under sectio…

THE DCIT1(1), INDORE vs. SHRI RAVI ARORA, INDORE

ITA 212/IND/2020[2011-12]Status: DisposedITAT Indore31 Jul 2023AY 2011-12

Bench: Shri Vijay Pal Rao & Shri B.M. Biyaniassessment Year:2011-12 Dcit-5(1), Shri Ravi Arora, Indore 1007, Khatiwala Tank, बनाम/ 236, Indraprasth Tower, 6, M.G. Road, Vs. Indore. (Revenue / Appellant) (Assessee / Respondent) Pan: Agdpa8921H Assessee By Shri Yash Kukreja, Ca & Shri Hitesh Chimnani, Adv & Ld. Ars Revenue By Shri P.K.Mishra, Cit Dr Date Of Hearing 04.05.2023 Date Of Pronouncement 31.07.2023

Section 143(2)Section 143(3)Section 40A(3)Section 68

…imilarly when the revenue from providing manpower is accepted and undisputed then the corresponding salary can also not be regarded as bogus and disallowable. - CIT vs. Nangalia Fabrics P.Ltd., (2014) 220 Taxman 17 (Mag) (Guj) - Rajesh P. Soni v. ACIT, (2006) 100 TTJ 892 (Ahd.)(Trib) - CIT vs. Nikunj Exim Enterprises (P)Ltd. (2013) 216 Taxman 171 (Bom) - G. G. Disamond International v. Dy. CIT, 104 TTJ 809 (Mum)(Trib) - ITO v. Surana Traders, (2005) 92 ITD 212 (Mum)(Trib.) - Balaji Textile Industries (P) Ltd. V. ITO, (1994) 49 ITD 177 (Mum) Without prejudice to above total disallowance of salary and taxing Gross…

I.T.O. - 23(1)(5), MUMBAI vs. GRACE DEVELOPMENT ASSOCIATES , MUMBAI

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

ITA 712/MUM/2018[2013-14]Status: DisposedITAT Mumbai28 Mar 2023AY 2013-14

Bench: Shri Baskaran Br & Shir Pavan Kumar Gadaleito – 23(1)(5) Vs. M/S Grace Development Room.No.113,1St Floor Associates Matru Mandir, 101, B-Wing, Landmark Tardeo Road, Building, 1St Floor, 150 Mumbai – 400 007 Pali Road, Nr. Hdfc Bank, Bandra (W), Mumbai – 400050. Pan/Gir No. : Aahfg5648M Appellant .. Respondent Appellant By : Ms.Neeraja Sarma.Dr Respondent By : Mr.Devendra Jain.Ar Date Of Hearing 09.02.2023 Date Of Pronouncement 16.03.2023 आदेश / O R D E R Per Pavan Kumar Gadale Jm: The Revenue Has Filed The Appeal Against The Order Of The Commissioner Of Income Tax (Appeals) -32, Mumbai Passed U/S 250 Of The Act. The Revenue Has Raised The Following Grounds Of Appeal:

For Appellant: Ms.Neeraja Sarma.DRFor Respondent: Mr.Devendra Jain.AR
Section 142(1)Section 143(1)Section 143(2)Section 148Section 250Section 68

…- Therefore, the finding of fact arrived at by the Tribunal that the said parties were genuine suppliers and that they received payments by account payee cheques is plausible and based on evidence-No question of law arises for consideration. > Rajesh P. Soni, 100 TTJ 892 (Ahd.) Income from undisclosed sources-Addition under s. 69- Unexplained investment in purchases-AO made addition merely because suppliers could not be located and were not produced for examination-Not justified-Purchases were properly recorded in books of account and supported by authenticated purchase bills/vouchers-Appellant has filed details…

THE DY.COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-5(1), MUMBAI vs. M/S HI-TECH ENGINEERS , MUMBAI

In the result, both revenue’s appeal and CO of the assessee are dismissed

ITA 2712/MUM/2022[2018-19]Status: DisposedITAT Mumbai27 Feb 2023AY 2018-19

Bench: Shri Aby T. Varkey, Jm & Shri Amarjit Singh, Am आयकर अपील सं/ I.T.A. No.2712/Mum/2022 (निर्धारण वर्ा / Assessment Year: 2018-19) Dcit, Central Circle-5(1) बिधम/ M/S. Hi-Tech Engineers Room No. 1928, 19Th Floor, Room No. 3, 4Th Floor, Vs. Air India Building, Nariman 477/479 Maulana Azad Point, 400021. Road, Gole Deval, Mumbai-400004. Cross Objection No. 09/Mum/2023 Arising Out Of I.T.A. No.2712/Mum/2022 (निर्धारण वर्ा / Assessment Year: 2018-19) M/S. Hi-Tech Engineers बिधम/ Dcit, Central Circle-5(1) Room No. 3, 4Th Floor, Room No. 1928, 19Th Vs. 477/479 Maulana Azad Floor, Air India Building, Road, Gole Deval, Mumbai- Nariman Point, 400021. 400004. आयकर अपील सं/ I.T.A. No.2713/Mum/2022 (निर्धारण वर्ा / Assessment Year: 2019-20) Dcit, Central Circle-5(1) बिधम/ M/S. Hi-Tech Engineers Room No. 1928, 19Th Floor, Room No. 3, 4Th Floor, Vs. Air India Building, Nariman 477/479 Maulana Azad Point, 400021. Road, Gole Deval, Mumbai-400004. Cross Objection No. 08/Mum/2023 Arising Out Of I.T.A. No.2713/Mum/2022 (निर्धारण वर्ा / Assessment Year: 2019-20) M/S. Hi-Tech Engineers बिधम/ Dcit, Central Circle-5(1) Room No. 3, 4Th Floor, Room No. 1928, 19Th Vs. 477/479 Maulana Azad Floor, Air India Building, Road, Gole Deval, Mumbai- Nariman Point, 400021. 400004. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaafh0253L (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) C.O. 8 & 9 /Mum/2023 A.Ys. 2018-19 & 2019-20 M/S. Hi-Tech Engineers

For Appellant: Shri Bhupendra Shah a/w MsFor Respondent: Shri Nimesh Yadav (DR)
Section 132Section 139(1)

…vt. Ltd. 159 ITR 78 (SC) (ii) Nikunk Eximp Enterprises, ITXAL No.5604 of 2010 (iii) U.M. Shah, Proprietor, Shrenik Trading co. 90 ITR 396 (Bom.) (iii) Brij Pal Sharma, 333 ITR 229 (P&H) (iv) Hi Lux Automotive (P) Ltd., 183, Taxman 260 (Del) (v) Rajesh P. Soni 100 TTJ 892 (Ahd.) (vi) Babulal C. Borana vs. ITO ) 282 ITR 251 (Bom.) and ITO vs. Kanchwala Gems 122 TTJ 854. 7.3.4 In the case of Rushabh Trading Co., Rushabh Corporation, Hitesh Kantilal Shah HUF and Vimainath Traders, during the assessment proceedings, the appellant as well as the purchase parties had submitted necessary supporting documents related to p…

ASSISTANT COMMISSIONER OF INCOME-TAX, SATARA CIRCLE ,, SATARA vs. VIKRAM HANMANT GHORPADE,, SATARA

Appeal is partly allowed in above terms

ITA 102/PUN/2018[2013-14]Status: DisposedITAT Pune04 Nov 2022AY 2013-14

Bench: Shri S.S. Godara & Shri G.D. Padmahshali

For Appellant: Shri Pramod ShingteFor Respondent: Shri M.G. Jasnani
Section 133(6)Section 143(3)Section 194ASection 44A

…rved to be deleted as the same could not be made on the basis of preponderance of probabilities. Suspicion could not form the basis of addition, as was held in the said decision. The appellant also cited the decision in the case of Rajesh P. Soni Vs. A.C.I.T. 100 TTJ 892 (Ahmedabad), Annexure - 14, wherein the Hon. ITAT Ahmedabad inter-alia held that purchases were recorded in the regular books of account maintained. The purchases were supported by proper bills I vouchers. The assessee filed the necessary details regarding name, address, sales-tax numbers. The payments were made through banking channels and there…

INCOME TAX OFFICER, JAIPUR vs. MOTISONS JEWELLERS LTDL, JAIPUR

ITA 161/JPR/2022[2017-18]Status: DisposedITAT Jaipur29 Sept 2022AY 2017-18
For Appellant: Shri Vijay Goyal (C.A.)For Respondent: Shri Sanjay Dhariwal (CIT) a
Section 142(1)Section 143(2)Section 143(3)Section 68

…re issued to assessee. Payments by account payee cheques. Amount represented purchases cannot be disallowed. c) CIT v Hi Lux Automotive (P.) Ltd. (2009) 23 DTR 385 / 183 Taxman 260 (Del) (HC)(Copy at Case Law PB Page No.10-14) d) Rajesh P. Soni v. ACIT (2006) 100 TTJ 892 (Ahd.) (Trib.)(Copy at Case Law PB Page No. 15-18) e) YFC Projects (P) Ltd. v. DCIT (2010) 46 DTR 496 (Delhi)(Trib.)(Copy at Case Law PB Page No. 19-22) f) 2018 (12) TMI 1385 - ITAT DELHI ACIT Central Circle-7, New Delhi v/s Karam Chand Rubber Industries Pvt Ltd (Copy at Case Law PB Page No. 23-27) g) DCIT 25 (3) , 308, C-11, Mumbai Versus Shri R…

M/S. SARSWATI EXTRUSION PVT.LTD,,AURANGABAD vs. INCOME-TAX OFFICER, WARD - 2(4),, AURANGABAD

ITA 1716/PUN/2017[2011-12]Status: DisposedITAT Pune29 Aug 2022AY 2011-12

Bench: Shri S.S.Godara & Dr. Dipak P. Ripoteआयकर अपीलसं. / Ita No.1546/Pun/2017 िनधा"रणवष" / Assessment Year : 2011-12 The Income Tax Officer, M/S.Saraswati Extrusions Ward-2(4), Aurangabad. Vs Pvt. Ltd., . H-20, Midc, Waluj, Aurangabad – 431136. Pan: Aajcs 6024 J Appellant/ Assessee Respondent /Revenue आयकर अपीलसं. / Ita No.1716/Pun/2017 िनधा"रणवष" / Assessment Year : 2011-12 M/S.Saraswati Extrusions Pvt. The Income Tax Officer, Ltd., Vs Ward-2(4), Aurangabad. H-20, Midc, Waluj, . Aurangabad – 431136. Pan: Aajcs 6024 J Appellant/ Assessee Respondent /Revenue Assessee By Shri Pramod Shingte – Ar Revenue By Shri M.G.Jasnani – Dr Date Of Hearing 11/07/2022 Date Of Pronouncement 29/08/2022 आदेश/ Order Per S.S.Godara, Jm: These Revenue’S & Assessee’S Cross Appeals Ita No.1546 & 1716/Pun/2017 For A.Y. 2011-12 Arising Against The Ld.Cit(A)- 2, Aurangabad’S Order Dated 12.04.2017 Passed In Appeal No.Abd/Cit(A)-2/E-File/57/2016-17, In Proceedings Under Section 143(3) Of The Income Tax Act, 1961 [In Short “The Act”].

Section 143(3)

…आयकर अपीलीय अिधकरण “बी” "ायपीठ पुणे म"। IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, PUNE BEFORE SHRI S.S.GODARA, JUDICIAL MEMBER AND DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER आयकर अपीलसं. / ITA No.1546/PUN/2017 िनधा"रणवष" / Assessment Year : 2011-12 The Income Tax Officer, M/s.Saraswati Extrusions Ward-2(4), Aurangabad. Vs Pvt. Ltd., . H-20, MIDC, Waluj, Aurangabad – 431136. PAN: AAJCS 6024 J Appellant/ Assessee Respondent /Revenue आयकर अपीलसं. / ITA No.1716/PUN/2017 िनधा"रणवष" / Assessment Year : 2011-12 M/s.Saraswati Extrusions Pvt. The Income Tax Officer, Ltd., Vs Ward-2(4), Aurangabad. H-20, MIDC, Waluj, . A…

INCOME-TAX OFFICER, WARD - 2(4),, AURANGABAD vs. M/S. SARASWATI EXTRUSIONS PVT.LTD,, AURANGABAD

ITA 1546/PUN/2017[2011-12]Status: DisposedITAT Pune29 Aug 2022AY 2011-12

Bench: Shri S.S.Godara & Dr. Dipak P. Ripoteआयकर अपीलसं. / Ita No.1546/Pun/2017 िनधा"रणवष" / Assessment Year : 2011-12 The Income Tax Officer, M/S.Saraswati Extrusions Ward-2(4), Aurangabad. Vs Pvt. Ltd., . H-20, Midc, Waluj, Aurangabad – 431136. Pan: Aajcs 6024 J Appellant/ Assessee Respondent /Revenue आयकर अपीलसं. / Ita No.1716/Pun/2017 िनधा"रणवष" / Assessment Year : 2011-12 M/S.Saraswati Extrusions Pvt. The Income Tax Officer, Ltd., Vs Ward-2(4), Aurangabad. H-20, Midc, Waluj, . Aurangabad – 431136. Pan: Aajcs 6024 J Appellant/ Assessee Respondent /Revenue Assessee By Shri Pramod Shingte – Ar Revenue By Shri M.G.Jasnani – Dr Date Of Hearing 11/07/2022 Date Of Pronouncement 29/08/2022 आदेश/ Order Per S.S.Godara, Jm: These Revenue’S & Assessee’S Cross Appeals Ita No.1546 & 1716/Pun/2017 For A.Y. 2011-12 Arising Against The Ld.Cit(A)- 2, Aurangabad’S Order Dated 12.04.2017 Passed In Appeal No.Abd/Cit(A)-2/E-File/57/2016-17, In Proceedings Under Section 143(3) Of The Income Tax Act, 1961 [In Short “The Act”].

Section 143(3)

…आयकर अपीलीय अिधकरण “बी” "ायपीठ पुणे म"। IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, PUNE BEFORE SHRI S.S.GODARA, JUDICIAL MEMBER AND DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER आयकर अपीलसं. / ITA No.1546/PUN/2017 िनधा"रणवष" / Assessment Year : 2011-12 The Income Tax Officer, M/s.Saraswati Extrusions Ward-2(4), Aurangabad. Vs Pvt. Ltd., . H-20, MIDC, Waluj, Aurangabad – 431136. PAN: AAJCS 6024 J Appellant/ Assessee Respondent /Revenue आयकर अपीलसं. / ITA No.1716/PUN/2017 िनधा"रणवष" / Assessment Year : 2011-12 M/s.Saraswati Extrusions Pvt. The Income Tax Officer, Ltd., Vs Ward-2(4), Aurangabad. H-20, MIDC, Waluj, . A…

ACIT. CIRCLE-3(1)(2), MUMBAI vs. M/S EIPR INDIA PVT LTD., MUMBAI

In the result, appeal filed by the Revenue is dismissed

ITA 7471/MUM/2018[2014-15]Status: DisposedITAT Mumbai07 Feb 2022AY 2014-15

Bench: Shri C.N. Prasad, Hon'Ble & Shri S. Rifaur Rahman, Hon'Bleacit – Circle – 3(1)(2) V. M/S. Eipr India Pvt. Ltd., Room No. 607, 6Th Floor G-11, Tulsiani Chambers Aayakar Bhavan, M.K. Road Fress Press Journal Marg Mumbai - 400020 Nariman Point Mumbai - 400021 Pan: Aaace9094M (Appellant) (Respondent) Assessee By : Shri Nitesh Joshi Department By Shri B.K. Bagchi

For Appellant: Shri Nitesh Joshi
Section 14ASection 69C

…td. v. ITO (1994) 49 ITD 177 (Mum.)(Trib.), it was held that there was no allegation or proof that the amount was received back by assessee. Sales were accepted ~ No sales can be made without purchases. Addition was deleted. iii. Rajesh P. Soni v. ACIT (2006) 100 TTJ 892 (Ahd.)(Trib.) The sales against purchases are not doubted. It is not the case of AO that amounts paid for purchases had come back to the assessee. AO had made addition merely on the ground that the suppliers are not located and they were not produced for examination. This is not a relevant factor. (o) The assessee has claimed "Informer Informatio…

ITO 26 (2)(5), MUMBAI vs. PRATISHNA ENGINEERS, MUMBAI

In the result, appeals of the Revenue are dismissed

ITA 4899/MUM/2019[2010-11]Status: DisposedITAT Mumbai03 Aug 2021AY 2010-11

Bench: Shri C.N. Prasad, Hon'Ble & Shri M. Balaganesh, Hon'Ble

For Appellant: Department by Ms. Shreekala Pardeshi
Section 133(6)Section 143(1)Section 147

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT) “C” BENCH, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI M. BALAGANESH, HON'BLE ACCOUNTANT MEMBER ITA NOs. 1947 & 4899/MUM/2019 (A.Ys. 2011-12 & 2010-11) ACIT – 26(2) v. M/s. Pratishna Engineers Room No. 510, 5th Floor A 1-4, Vallabh Industrial Estate Opp. Oxford Chamber Pratyakshkar Bhavan Saki Vihar Road Bandra Kurla Complex Andheri (E), Mumbai - 400072 Bandra (E), Mumbai – 400051 PAN: AAAFP3201E (Appellant) (Respondent) Shri Hari Raheja Assessee by : Department by Ms. Shreekala Pardeshi Date of Hearing : 27.05.2021 Date of Pronouncement :…

ACIT-26(2), MUMBAI vs. M/S PRATISHNA ENGINEERS, MUMBAI

In the result, appeals of the Revenue are dismissed

ITA 1947/MUM/2019[2011-12]Status: DisposedITAT Mumbai03 Aug 2021AY 2011-12

Bench: Shri C.N. Prasad, Hon'Ble & Shri M. Balaganesh, Hon'Ble

For Appellant: Department by Ms. Shreekala Pardeshi
Section 133(6)Section 143(1)Section 147

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT) “C” BENCH, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI M. BALAGANESH, HON'BLE ACCOUNTANT MEMBER ITA NOs. 1947 & 4899/MUM/2019 (A.Ys. 2011-12 & 2010-11) ACIT – 26(2) v. M/s. Pratishna Engineers Room No. 510, 5th Floor A 1-4, Vallabh Industrial Estate Opp. Oxford Chamber Pratyakshkar Bhavan Saki Vihar Road Bandra Kurla Complex Andheri (E), Mumbai - 400072 Bandra (E), Mumbai – 400051 PAN: AAAFP3201E (Appellant) (Respondent) Shri Hari Raheja Assessee by : Department by Ms. Shreekala Pardeshi Date of Hearing : 27.05.2021 Date of Pronouncement :…

ACIT RANGE 1(1), BHOPAL vs. AISECT LTD. , BHOPAL

ITA 953/IND/2019[2015-16]Status: DisposedITAT Indore28 Jun 2021AY 2015-16

Bench: Hon’Ble Manish Borad & Hon’Ble Madhumita Roy

Section 143(3)

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE HON’BLE MANISH BORAD, ACCOUNTANT MEMBER AND HON’BLE MADHUMITA ROY, JUDICIAL MEMBER ITA No.945 & 946/Ind/2019 Assessment Year 2013-14 & 2015-16 AISECT Limited : Appellant NH-2, Hoshangabad Road, Bhaironpur Near Misrod, Bhopal PAN : AAFCA7441P V/s Income Tax Officer 1(1) Bhopal : Respondent ITA No.952 & 953/Ind/2019 Assessment Year 2013-14 & 2015-16 Income Tax Officer 1(1) : Appellant Bhopal V/s AISECT Limited : Respondent NH-2, Hoshangabad Road, Bhaironpur Near Misrod, Bhopal PAN : AAFCA7441P AISECT L…

ACIT RANGE 1(1), BHOPAL vs. AISECT LTD. , BHOPAL

ITA 952/IND/2019[2013-14]Status: DisposedITAT Indore28 Jun 2021AY 2013-14

Bench: Hon’Ble Manish Borad & Hon’Ble Madhumita Roy

Section 143(3)

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE HON’BLE MANISH BORAD, ACCOUNTANT MEMBER AND HON’BLE MADHUMITA ROY, JUDICIAL MEMBER ITA No.945 & 946/Ind/2019 Assessment Year 2013-14 & 2015-16 AISECT Limited : Appellant NH-2, Hoshangabad Road, Bhaironpur Near Misrod, Bhopal PAN : AAFCA7441P V/s Income Tax Officer 1(1) Bhopal : Respondent ITA No.952 & 953/Ind/2019 Assessment Year 2013-14 & 2015-16 Income Tax Officer 1(1) : Appellant Bhopal V/s AISECT Limited : Respondent NH-2, Hoshangabad Road, Bhaironpur Near Misrod, Bhopal PAN : AAFCA7441P AISECT L…

AISECT LTD. ,BHOPAL vs. ACIT RANGE 1(1), BHOPAL

ITA 946/IND/2019[2015-16]Status: DisposedITAT Indore28 Jun 2021AY 2015-16

Bench: Hon’Ble Manish Borad & Hon’Ble Madhumita Roy

Section 143(3)

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE HON’BLE MANISH BORAD, ACCOUNTANT MEMBER AND HON’BLE MADHUMITA ROY, JUDICIAL MEMBER ITA No.945 & 946/Ind/2019 Assessment Year 2013-14 & 2015-16 AISECT Limited : Appellant NH-2, Hoshangabad Road, Bhaironpur Near Misrod, Bhopal PAN : AAFCA7441P V/s Income Tax Officer 1(1) Bhopal : Respondent ITA No.952 & 953/Ind/2019 Assessment Year 2013-14 & 2015-16 Income Tax Officer 1(1) : Appellant Bhopal V/s AISECT Limited : Respondent NH-2, Hoshangabad Road, Bhaironpur Near Misrod, Bhopal PAN : AAFCA7441P AISECT L…

AISECT LTD. ,BHOPAL vs. ACIT RANGE 1(1), BHOPAL

ITA 945/IND/2019[2013-14]Status: DisposedITAT Indore28 Jun 2021AY 2013-14

Bench: Hon’Ble Manish Borad & Hon’Ble Madhumita Roy

Section 143(3)

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE HON’BLE MANISH BORAD, ACCOUNTANT MEMBER AND HON’BLE MADHUMITA ROY, JUDICIAL MEMBER ITA No.945 & 946/Ind/2019 Assessment Year 2013-14 & 2015-16 AISECT Limited : Appellant NH-2, Hoshangabad Road, Bhaironpur Near Misrod, Bhopal PAN : AAFCA7441P V/s Income Tax Officer 1(1) Bhopal : Respondent ITA No.952 & 953/Ind/2019 Assessment Year 2013-14 & 2015-16 Income Tax Officer 1(1) : Appellant Bhopal V/s AISECT Limited : Respondent NH-2, Hoshangabad Road, Bhaironpur Near Misrod, Bhopal PAN : AAFCA7441P AISECT L…

ITO -WARD - 3 (4), KALYAN vs. VALJI R. MANGE, MUMBAI

In the result, appeal of the Revenue is dismissed

ITA 6253/MUM/2018[2010-11]Status: DisposedITAT Mumbai02 Dec 2019AY 2010-11

Bench: Shri C.N. Prasad, Hon'Ble & Shri Manoj Kumar Aggarwal, Hon'Bleincome Tax Officer, Ward -3(4) V. Shri Valji R. Mange 2Nd Floor, Rani Mansion Prop. Of M/S. Kamal Chem Industries A-304, Om Gopal Krishna Murbad Road Kelkar Cross Road Kalyan(W) - 421 301 Dombivli (E) – 421 201 Pan: Agepm4124B (Assessee) (Respondent) Assessee By : None

For Appellant: NoneFor Respondent: Shri R. Bhoopathi
Section 143(1)Section 147

…ses of CIT v MK Brothers 163 ITR 249 (Guj), CIT I Vs.-Nikunji Exmp Enterprises Pvt. Ltd (Mumbai Income Tax), CIT Vs. Leades Valver Pvt. Ltd., (High Court Punjab & Haryana), Gujarat High Court M.K Brothers 163 ITR 149, Ahamedabad ITAT in Rajesh.P Soni Vs. ACIT-100 TTJ 892, Kishinchand Chellaram Vs. CIT (1980) 125 ITR 713 (SC) Tin Box Co. CIT, 249 ITR 216(SC), etc, as cited by the Ld. AR, are concerned the same are not applicable in the case of the appellant, as during the course of assessment as well as appellate proceedings, the Ld. AR, time and again, was asked to explain / justify the genuineness of purchases,…

PRATEEK GUPTA,MUMBAI vs. DCIT CEN CIR 4(2), MUMBAI

In the result, appeals of the assessee are allowed in part in terms indicated hereinabove and appeals of the Revenue are dismissed

ITA 3861/MUM/2018[2008-09]Status: DisposedITAT Mumbai11 Sept 2019AY 2008-09

Bench: Shri R.C.Sharma, Am & Shri Pawan Singh, Jm & Shri Prateek Gupta Vs. Dy. Commissioner Of 6Th New Harileela House Income Tax-Cc-4(2) Mint Road, Fort Mumbai, Air India Building 19Th Floor, Room No.1918, Mumbai – 400 001 Nariman Point Mumbai – 400 021 Pan/Gir No.Aaspg9494L (Appellant) .. (Respondent) & Dy. Commissioner Of Vs. Shri Prateek Gupta 6Th New Harileela House Income Tax-Cc-4(2) Mumbai, Air India Mint Road, Fort Building Mumbai – 400 001 19Th Floor, Room No.1918, Nariman Point Mumbai – 400 021 Pan/Gir No.Aaspg9494L (Appellant) .. (Respondent)

Section 132Section 143(3)Section 153A

…us purchases was upheld. 10. Further, the learned AR relied on the following decision where the facts of the case were similar to the case of the assessee:  CIT v. Nikunj Eximp Enterprises (P.) Ltd. 35 Taxmann.com 384 (BOM HC)  Rajesh P. Soni v. ACIT (2006) 100 TTJ 892 (Ahd.)(Trib.)  DCIT v. Brahmaputra Steels (P) Ltd. 122 TAXMAN 32(GAUHATI)(MAG.)  Totaram Sharma vs. ITO Ward (AhmedabadTax Appeal No. 1344 of 2008 with Tax Appeal No. 1355 of 2008.)  Balaji Textile Industries (P) Ltd. v. ITO [1994] 49 ITD 177 (ITAT Mumbai)  Asst. CIT-19(3) vs. M/s. Steel Line (India) (ITA No.1321/Mum/2016) (Mumbai Tribunal) …

Showing 1–20 of 33 · Page 1 of 2