Recon Machine Tool Private Limited v. CIT

286 ITR 637High Court#17523 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2020.

Judgments citing Recon Machine Tool Private Limited v. CIT

DCIT, Sirhind vs. M/S Raja Fat & Feeds Pvt. Ltd., Rajpura

In the result, the appeal of the Revenue is hereby dismissed

ITA 840/CHANDI/2017[2012-13]Status: DisposedITAT Chandigarh27 Feb 2020AY 2012-13

Bench: Shri Sanjay Garg & Ms. Annapurna Guptaआयकरअपीलसं./Ita No. 840/Chd/2017 "नधा"रणवष" / Assessment Year : 2012-13

For Appellant: Shri Deepak Aggarwal &For Respondent: Shri P.K.Sharma, Addl. CIT

Section 131Section 44A

…d a larger quantity of Stockt those reflected in the balance sheet, the addition made on that count deserves to be deleted. The AO placed reliance on the decision of the Hon'ble Karnataka High Court in the case of Recon Machine Tool Private Limited versus CIT 286 ITR 637 (Kar). In that case the assessee had failed to substantiate its explanation in this regard. Similarly, in BT steels Ltd versus CIT 328 ITR 471 (P&H), another case law relied upon by the AO, the bank had actually verified the stock held by the assessee and the assessee failed to furnish explanation regarding difference in the stock. In the case of…

ACIT, Cir-2, Burdwan, Kolkata vs. M/S Raj Laxmi Rice Mill Pvt. Ltd., Burdwan

In the result, the appeal of the revenue is dismissed

ITA 1073/KOL/2015[2010-2011]Status: DisposedITAT Kolkata17 Nov 2017AY 2010-2011

Bench: Shri A. T. Varkey, Jm & Dr. A. L. Saini, Am]

Section 133(6)Section 69B

…1 Raj Laxmi Rice Mill Pvt. Ltd., AY, 2010-11 आयकर अपील"य अधीकरण, "यायपीठ – “A” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH: KOLKATA (सम") "ी ऐ. ट". वक", "यायीक सद"य एवं डॉ. अजु"न लाल सैनी, लेखा सद"य) [Before Shri A. T. Varkey, JM & Dr. A. L. Saini, AM] I.T.A. No. 1073/Kol/2015 Assessment Year: 2010-11 Assistant Commissioner of Income-tax, Vs. M/s. Raj Laxmi Rice Mill Pvt. Ltd. Circle-2, Burdwan (PaN:AACCR5811P) Appellant Respondent Date of Hearing 21.09.2017 Date of Pronouncement 17.11.2017 For the Appellant Shri Sallong Yaden, Addl. CIT For the Respondent Shri Soumitra Chowdhury, Advocate ORDER…

Sivakumar & Co., Rep. by S.Mohanraj, Chennai vs. ITO, Erode

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

ITA 706/CHNY/2016[2011-2012]Status: DisposedITAT Chennai07 Jun 2017AY 2011-2012

Bench: Shri N.R.S. Ganesan & Shri D.S.Sunder Singhआयकर अपील सं./Ita No.706/Mds/2016 "नधा*रण वष* /Assessment Year: 2011-12

For Respondent: Mr.Shiva Srinivas, JCIT

Section 131Section 41(1)Section 68

…आयकर अपील"य अ"धकरण, ‘ए’ "यायपीठ, चे"नई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH: CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी !ड.एस. सु"दर $संह, लेखा सद"य के सम) BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI D.S.SUNDER SINGH, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.706/Mds/2016 "नधा*रण वष* /Assessment Year: 2011-12 Vs. M/s.Sivakumar & Co., The Income Tax Officer, Rep. by S. Mohanraj, Range-I, Ward-I(4), No.15, No.85, Perundurai Road, Gandhiji Road, Erode. Erode-638 001. [PAN: AAKFS 5148 P] (अपीलाथ-/Appellant) (./यथ-/Respondent) : अपीलाथ- क0 ओर से/ Appellant by Ms.Rema Smirthi.V.K., Adv. ./यथ-…

ACIT, New Delhi vs. M/S. Vikas Chain Co. (P) Ltd., New Delhi

In the result, the appeal filed by the Revenue stands dismissed

ITA 4107/DEL/2010[2007-08]Status: DisposedITAT Delhi31 May 2017AY 2007-08

Bench: Sh. H.S. Sidhu & Sh. O.P. Kantassessment Year: 2007-08 Vs. M/S. Vikas Chain Co. (P.) Ltd., Acit, Central Circle -23, Room No. 359, Ara Centre, E-2, 2501/8, Beadon Pura, Karol Jhandewalan Extn. New Delhi Bagh, New Delhi Pan :Aaacv3351N (Appellant) (Respondent) Appellant By Sh. Umesh Chand Dubey, Sr.Dr Respondent By Sh. Somile Agarwal, Adv. Date Of Hearing 25.05.2017 Date Of Pronouncement 31.05.2017 Order Per O.P. Kant, A.M.:

Section 143(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘D’, NEW DELHI BEFORE SH. H.S. SIDHU, JUDICIAL MEMBER AND SH. O.P. KANT, ACCOUNTANT MEMBER Assessment Year: 2007-08 Vs. M/s. Vikas Chain Co. (P.) Ltd., ACIT, Central Circle -23, Room No. 359, ARA Centre, E-2, 2501/8, Beadon Pura, Karol Jhandewalan Extn. New Delhi Bagh, New Delhi PAN :AAACV3351N (Appellant) (Respondent) Appellant by Sh. Umesh Chand Dubey, Sr.DR Respondent by Sh. Somile Agarwal, Adv. Date of hearing 25.05.2017 Date of pronouncement 31.05.2017 ORDER PER O.P. KANT, A.M.: This appeal by the Revenue is directed against order dated 07/06/2010 of learned…

DCIT, New Delhi vs. M/S. the Basti Sugar Mills Co. Ltd., Delhi

In the result ground No. 1 of the appeal of the revenue is dismissed

ITA 1032/DEL/2014[1999-2000]Status: DisposedITAT Delhi06 Feb 2017AY 1999-2000

Bench: Shri H.S.Sidhu & Shri Prashant Maharishidcit, The Basti Sugar Mills Co. Ltd, Circle-14(1), 207, Essel House, Vs. New Delhi 10 Asaf Ali Road, Delhi Pan: Aaact0490Q (Appellant) (Respondent)

For Appellant: Ms. Rachna Singh, CIT DRFor Respondent: Sh. KVSR Krishna, CA

…ble Gauhati High Court in case of Dhansiram Agarwalla V CIT 201 ITR 192, Hon’ble Madras High Court in case of Coimbatore spinning and weaving company Ltd versus CIT 95 ITR 375, Hon’ble Karnataka High Court in case of Recon machine tools private Ltd versus CIT 286 ITR 637, Hon’ble Andhra Pradesh High Court in case of CIT versus mopeds India 173 ITR 347 and Hon’ble Bombay High Court in case of Molmould Corporation versus CIT 202 ITR 789. 5. The Ld. authorized representative first referred to the para No. 11 of the order of the coordinate bench where from the issue has been restored back to the file of the Ld. CIT a…