Ramchindra Ramniwas v. State of Orissa

25 STC 501High Court1970#11361 most cited
9

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2017 to 2023.

Judgments citing Ramchindra Ramniwas v. State of Orissa

DCIT 1(1), Indore vs. M/S Maa Umiya Agritech Pvt. Ltd., Indore

In the result, appeal of Revenue is dismissed

ITA 89/IND/2022[2012-13]Status: DisposedITAT Indore08 Jun 2023AY 2012-13

Bench: Shri Vijay Pal Rao & Shri B.M. Biyanidcit 1(1) M/S. Maa Umiya Agritech Pvt. Ltd. Indore 119, A.B. Road, Aloo Pyaj Mandi, Vs. Indore (Appellant / (Revenue) (Assessee) Pan: Aabcn8230F Revenue By Shri P.K. Mishra, Cit-Dr Respondent By Shri S.S. Solanki, Ar Date Of Hearing 11.04.2023 Date Of Pronouncement 08.06.2023

Section 12ASection 138Section 144Section 145

…); Chouthmal Agarwalla v. CIT [1962] 46 ITR 262 (Assam RVS and Sons Dairy Farm v. CIT [2002] 257 ITR 764 (Mad): International Forest Co v. CIT [1975] 101 ITR 721 (J&K): M. Durai Raj v. CIT [1972] 83 ITR 484 (Ker); Ramchandra Ramnivas v. State of Orissa [1970] 25 STC 501 (Orissa Action Electricals v. Deputy CII [2002] 258 ITR 188 (Delhi) and Kamal Kumar Saharia v. CIT [1995] 216 ITR 217 (Gauhati) indicate that the AO is not fettered by any technical rules of evidence and pleadings, and he is entitled to act on material which are not acceptable in evidence in a count of law, but while making the assessment under th…

Dulichand Hanuman Prasad Shah, Jharsuguda vs. ITO-Ward-2, Jharsuguda

In the result, appeal of the assessee stands allowed

ITA 185/CTK/2022[2014-15]Status: HeardITAT Cuttack20 Feb 2023AY 2014-15
For Appellant: Shri Rahul Agrawal, AdvocateFor Respondent: Shri S.C.Mohanty, Sr-DR
Section 143(3)

…ion that without rejecting assessee’s books of accounts the income of the assessee should not be estimated. He relied upon the decision of Hon’ble Jurisdictional High Court of Orissa in 2 the case of Ramchandra Ramnivas Vs. State of Orissa, reported in [1970] 25 STC 501 (Orissa). 3. In reply, ld. Sr. DR submitted that the assessee as not disclosed the turnover of Rajgangpur Branch of the assessee. It was his submission that consequently the AO has estimated the assessee’s income. He placed reliance on the order of ld. CIT(A) at page 3. He vehemently supported the order of the ld. AO and ld. CIT(A). 4. We have con…

Shree Siddhi Vinayak Inductions Pvt. Ltd., Jaipur vs. DCIT, Central Circle-3, Jaipur

In the result ITA NO. 01/JPR/2021 for A

ITA 1/JPR/2021[2015-16]Status: DisposedITAT Jaipur29 Aug 2022AY 2015-16
For Appellant: Sh. Manish Agarwal (CA)For Respondent: Sh. P. R. Meena (PCIT)
Section 143(3)Section 145(3)Section 36(1)(va)Section 40Section 43B

…d bring it out in the Assessment Order by marshaling the facts encompassing the same which was not done by the learned AO. This was held in many cases decided earlier. In this regard, reliance is placed on: • In Ramchindra Ramniwas V/s State of Orissa (1970) 25 STC 501(Ori) it was held that the account books of the assessee cannot be rejected merely on the ground of low profits. • In Pandit Brothers V/s CIT, (1954)26 ITR 159 (Punj), S. Veereah Reddiar V/s CIT, (1960) 38 ITR 152 (Ker), M. Durai Raj v/s CIT (1972) 83 ITR 484 (Ker), it was held that the books of the accounts of the assessee cannot be rejected where…

M/S Shri Siddhi Vinayak Induction P. Ltd., Jaipur vs. Deputy Commissioner of Income Tax, Central Circle-3, Jaipur

In the result ITA NO. 01/JPR/2021 for A

ITA 279/JPR/2019[2014-15]Status: DisposedITAT Jaipur29 Aug 2022AY 2014-15
For Appellant: Sh. Manish Agarwal (CA)For Respondent: Sh. P. R. Meena (PCIT)
Section 143(3)Section 145(3)Section 36(1)(va)Section 40Section 43B

…d bring it out in the Assessment Order by marshaling the facts encompassing the same which was not done by the learned AO. This was held in many cases decided earlier. In this regard, reliance is placed on: • In Ramchindra Ramniwas V/s State of Orissa (1970) 25 STC 501(Ori) it was held that the account books of the assessee cannot be rejected merely on the ground of low profits. • In Pandit Brothers V/s CIT, (1954)26 ITR 159 (Punj), S. Veereah Reddiar V/s CIT, (1960) 38 ITR 152 (Ker), M. Durai Raj v/s CIT (1972) 83 ITR 484 (Ker), it was held that the books of the accounts of the assessee cannot be rejected where…

Shree Siddhi Vinayak Induction Pvt. Ltd., Jaipur vs. DCIT, Jaipur

In the result ITA NO. 01/JPR/2021 for A

ITA 116/JPR/2017[2012-13]Status: DisposedITAT Jaipur29 Aug 2022AY 2012-13
For Appellant: Sh. Manish Agarwal (CA)For Respondent: Sh. P. R. Meena (PCIT)
Section 143(3)Section 145(3)Section 36(1)(va)Section 40Section 43B

…d bring it out in the Assessment Order by marshaling the facts encompassing the same which was not done by the learned AO. This was held in many cases decided earlier. In this regard, reliance is placed on: • In Ramchindra Ramniwas V/s State of Orissa (1970) 25 STC 501(Ori) it was held that the account books of the assessee cannot be rejected merely on the ground of low profits. • In Pandit Brothers V/s CIT, (1954)26 ITR 159 (Punj), S. Veereah Reddiar V/s CIT, (1960) 38 ITR 152 (Ker), M. Durai Raj v/s CIT (1972) 83 ITR 484 (Ker), it was held that the books of the accounts of the assessee cannot be rejected where…

M/S.Gangpur Wine vs. Comnr.of Incometax

The appeals are allowed, but in the

ITA/222/2004HC Orissa02 Feb 2022

Bench: DR. JUSTICE S. MURALIDHAR (CJ),MR. JUSTICE R.K.PATTANAIK

…Page 4 of 5 ITA Nos.221, 222 and 223 of 2004 to surmises and conjectures and ‘best judgment assessment’ to reject the Assessee’s books of account for the AY in question. 9. The decision of this Court in Ram Chandra Ram Nivas v. State of Odisha (1970) 25 STC 501 (Ori) supports the aforementioned contentions of the Assessee. There it was held that earning low profits by itself, without corresponding facts, cannot be a ground for holding that the books of account are not properly maintained. In Md. Umar v. Commissioner of Income Tax (1975) 101 ITR 525 (Patna)a Division Bench of that High Court accepted…

M/S. Valentine Cine Vision Limited, Surat vs. The Income Tax Officer, Ward-4(4), Surat

In the result, the appeal of the assessee stands allowed for statistical purposes

ITA 2438/AHD/2015[2011-12]Status: DisposedITAT Surat31 Jul 2019AY 2011-12

Bench: Shri Sudhanshu Srivastava & Shri Vikram Singh Yadavassessment Year: 2011-12

For Appellant: Shri Rasesh Shah, CAFor Respondent: Shri B.P.K. Panda, Sr. DR
Section 43B

…mal Agarwalla v. CIT [1962] 46 ITR 262 (Assam); R.V.S. and Sons Dairy Farm v. CIT [2002] 257 ITR 764 (Mad); International Forest Co. v. CIT [1975] 101 ITR 721 (J & K) ; M. Durai Raj v. CIT [1972] 83 ITR 484 (Ker); Ramchandra Ramnivas v. State of Orissa [1970] 25 STC 501 (Orissa); Action Electricals v. Deputy CIT [2002] 258 ITR 188 (Delhi) and Kamal Kumar Saharia v. CIT [1995] 216 ITR 217 (Gauhati) indicate that the AO is not fettered by any technical rules of evidence and pleadings, and he is entitled to act on material which are not acceptable in evidence in a court of law, but while making the assessment under…

The ITO, Ward-4(4), Surat vs. M/S. Valentine Cine Vision Limited, Surat

In the result, the appeal of the assessee stands allowed for statistical purposes

ITA 2419/AHD/2015[2011-12]Status: DisposedITAT Surat31 May 2019AY 2011-12

Bench: Shri Sudhanshu Srivastava & Shri Vikram Singh Yadavassessment Year: 2011-12

For Appellant: Shri Rasesh Shah, CAFor Respondent: Shri B.P.K. Panda, Sr. DR
Section 43B

…mal Agarwalla v. CIT [1962] 46 ITR 262 (Assam); R.V.S. and Sons Dairy Farm v. CIT [2002] 257 ITR 764 (Mad); International Forest Co. v. CIT [1975] 101 ITR 721 (J & K) ; M. Durai Raj v. CIT [1972] 83 ITR 484 (Ker); Ramchandra Ramnivas v. State of Orissa [1970] 25 STC 501 (Orissa); Action Electricals v. Deputy CIT [2002] 258 ITR 188 (Delhi) and Kamal Kumar Saharia v. CIT [1995] 216 ITR 217 (Gauhati) indicate that the AO is not fettered by any technical rules of evidence and pleadings, and he is entitled to act on material which are not acceptable in evidence in a court of law, but while making the assessment under…

ITO, WD-43(1), Kolkata vs. M/S Tirupati Commercial, Kolkata

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

ITA 1329/KOL/2015[2011-2012]Status: DisposedITAT Kolkata08 Nov 2017AY 2011-2012

Bench: Hon’Ble Shri M.Balaganesh, Am & Shri S.S.Viswanethra Ravi, Jm] I.T.A No. 1329/Kol/2015 Assessment Year : 2011-12 Ito, Ward-43(1), Kolkata -Vs- M/S Tirupati Commercial [Pan: Aadft 4683 K] (Appellant) (Respondent)

For Appellant: Shri Saurabh Kumar, Addl. CIT (DR)For Respondent: Shri Subash Agarwal, Advocate
Section 133ASection 144Section 145(3)

…ounting followed by the assessee from year to year." [ CIT v. Margadarsi Chit Funds Pvt. Ltd. (1985) 155 ITR 442 (AP)] "The accounts books of an assessee cannot be rejected merely on the groundoflow profits." [Ramchandra Ramniwas v. State of Orris a, (1970) 25 STC 501 (Orrisa)] The method of accounting followed by us is correct and complete and has been consistently followed over the years. It is supported by all Bills, vouchers and evidences and true and correct profit can be properly deduced from our books and are also checked and certified by the auditors and have also been verified by you in the course of…

Ramchindra Ramniwas v. State of Orissa (25 STC 501) — Cited in 9 Judgments | BharatTax