Revenue on CIT v. Sobti Construction (India) Ltd.

174 Taxmann 39High Court2008#13121 most cited
8

judgments rely on this decision, according to BharatTax’s citation analysis of 348,615 Indian tax judgments — from 2014 to 2024.

Also reported as

307 ITR 374

Sections most often in play

Section 142(1)Section 143(2)Section 194CSection 234ASection 234BSection 234CSection 44ABSection 44AD

Judgments citing Revenue on CIT v. Sobti Construction (India) Ltd.

Bhadraiah Kallenahalli Dinesha, Mandya vs. Income Tax Officer, Ward 1, Mandya

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

ITA 231/BANG/2024[2020-2021]Status: DisposedITAT Bangalore28 Jun 2024AY 2020-2021

Bench: Smt Beena Pillai & Shri Laxmi Prasad Sahuassessment Year : 2020-21

For Appellant: Shri Tharun Kothari, CAFor Respondent: Shri Srinath .S, JCIT-DR
Section 142(1)Section 143(2)Section 234ASection 250Section 44ASection 57

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH : BANGALORE BEFORE SMT BEENA PILLAI, JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER Assessment Year : 2020-21 Shri Bhadraiah Kallenahalli Dinesha, 12, Kallenahally Village, The Income Tax Thiruganahalli Post, Officer, Honakere Hobli, Ward – 1, Nagamangala, Mandya. Mandya – 571 432. Vs. PAN: BIBPD0214P APPELLANT RESPONDENT Assessee by : Shri Tharun Kothari, CA Revenue by : Shri Srinath .S, JCIT-DR Date of Hearing : 07-05-2024 Date of Pronouncement : 28-06-2024 ORDER PER BEENA PILLAI, JUDICIAL MEMBER Present appeal arises out of order dated 29.12.20…

Shri Nikhil Harkishor Sanghvi, Rajkot vs. Income Tax Officer, Ward-2(1)(4), Rajkot

In the result, appeal of the assessee is partly allowed

ITA 282/RJT/2017[2011-12]Status: DisposedITAT Rajkot26 Aug 2022AY 2011-12

Bench: Smt. Annapurna Gupta & Ms. Suchitra Kambleassessment Year: 2011-12

For Appellant: Shri Vimal Desai, Ld. ARFor Respondent: Shri B.D. Gupta, Ld. Sr. D.R
Section 139(1)Section 143(3)Section 145(3)

…essee’s case, i.e. Rs.5,66,82,856/-, was misplaced. The Ld. AR relied upon the decision of the Hon’ble Rajasthan High Court in the case of Shri Ram Jhanwarlal, 321 ITR 400 and decision of the Hon’ble Delhi High Court in the case of Sobti Construction (India), 307 ITR 374. The Ld. AR submitted that the import and sale of mobile/memory card was made on wholesale basis and not on retail basis and, therefore, the estimation of income at 8% is unfair and high-pitched. The submission of the estimation of 8% under Section 44AD of the Act in respect of gross profit was without prejudice to the contention of the Ld. AR.…

Mr. Chithappa Karthik Yadav, Bengaluru vs. The Income Tax Officer, Ward- 6(3)(4), Bangalore

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

ITA 536/BANG/2021[2016-17]Status: DisposedITAT Bangalore31 Mar 2022AY 2016-17

Bench: Shri George George K, Jm & Ms.Padmavathy S, Am

For Appellant: Sri.Rampriyadas, CAFor Respondent: Smt.Prayadarshini Besaganni, JCIT-DR
Section 234ASection 40ASection 40A(3)Section 44A

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “C”, BANGALORE Before Shri George George K, JM & Ms.Padmavathy S, AM ITA No.536/Bang/2021 : Asst.Year 2016-2017 Sri.Chithappa Karthik Yadav The Income Tax Officer No.182, 5th Cross, Venakteshwara v. Ward 6(3)(4) Nagar Jakkur Bangalore. Bengaluru – 560 064. PAN : AARPY0131F. (Appellant) (Respondent) Appellant by : Sri.Rampriyadas, CA Respondent by : Smt.Prayadarshini Besaganni, JCIT-DR Date of Date of Hearing : 30.03.2022 Pronouncement : .03.2022 O R D E R Per Padmavathy S, AM This appeal is against the order of the CIT(A), Bangalore-6, dated 29.01.2020 for t…

Laxmi Nilaya Constructions, Hyderabad vs. Asst. Commissioner of Income Tax, Central Circle-2(3), Hyderabad

In the result, appeals of the assessee for all the 3 AYs are partly allowed

ITA 1020/HYD/2018[2011-12]Status: DisposedITAT Hyderabad26 Nov 2019AY 2011-12

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahman

For Appellant: Shri K.A.Sai Prasad, ARFor Respondent: Shri Y.V.S.T.Sai, CIT-DR
Section 132Section 143(3)Section 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B”, HYDERABAD BEFORE SMT. P. MADHAVI DEVI, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER Appellant Respondent ITA No. Asst. Year 1018/Hyd/18 2009-10 Laxmi Nilaya The Asst. Constructions, Commissioner of 1019/Hyd/18 2010-11 HYDERABAD Income Tax, [PAN: AACFL2770Q] Central Circle-2(3), HYDERABAD 1020/Hyd/18 2011-12 For Assessee : Shri K.A.Sai Prasad, AR For Revenue : Shri Y.V.S.T.Sai, CIT-DR Date of Hearing : 28-08-2019 Date of Pronouncement : 26-11-2019 O R D E R PER Smt. P. MADHAVI DEVI, J.M. : These are assessee’s appeals for the AYs.2009-…

Laxmi Nilaya Constructions, Hyderabad vs. Asst. Commissioner of Income Tax, Central Circle-2(3), Hyderabad

In the result, appeals of the assessee for all the 3 AYs are partly allowed

ITA 1019/HYD/2018[2010-11]Status: DisposedITAT Hyderabad26 Nov 2019AY 2010-11

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahman

For Appellant: Shri K.A.Sai Prasad, ARFor Respondent: Shri Y.V.S.T.Sai, CIT-DR
Section 132Section 143(3)Section 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B”, HYDERABAD BEFORE SMT. P. MADHAVI DEVI, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER Appellant Respondent ITA No. Asst. Year 1018/Hyd/18 2009-10 Laxmi Nilaya The Asst. Constructions, Commissioner of 1019/Hyd/18 2010-11 HYDERABAD Income Tax, [PAN: AACFL2770Q] Central Circle-2(3), HYDERABAD 1020/Hyd/18 2011-12 For Assessee : Shri K.A.Sai Prasad, AR For Revenue : Shri Y.V.S.T.Sai, CIT-DR Date of Hearing : 28-08-2019 Date of Pronouncement : 26-11-2019 O R D E R PER Smt. P. MADHAVI DEVI, J.M. : These are assessee’s appeals for the AYs.2009-…

Laxmi Nilaya Constructions, Hyderabad vs. Asst. Commissioner of Income Tax, Central Circle-2(3), Hyderabad

In the result, appeals of the assessee for all the 3 AYs are partly allowed

ITA 1018/HYD/2018[2009-10]Status: DisposedITAT Hyderabad26 Nov 2019AY 2009-10

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahman

For Appellant: Shri K.A.Sai Prasad, ARFor Respondent: Shri Y.V.S.T.Sai, CIT-DR
Section 132Section 143(3)Section 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B”, HYDERABAD BEFORE SMT. P. MADHAVI DEVI, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER Appellant Respondent ITA No. Asst. Year 1018/Hyd/18 2009-10 Laxmi Nilaya The Asst. Constructions, Commissioner of 1019/Hyd/18 2010-11 HYDERABAD Income Tax, [PAN: AACFL2770Q] Central Circle-2(3), HYDERABAD 1020/Hyd/18 2011-12 For Assessee : Shri K.A.Sai Prasad, AR For Revenue : Shri Y.V.S.T.Sai, CIT-DR Date of Hearing : 28-08-2019 Date of Pronouncement : 26-11-2019 O R D E R PER Smt. P. MADHAVI DEVI, J.M. : These are assessee’s appeals for the AYs.2009-…

M/S National Sanitation, Jaipur vs. Income Tax Officer, Ward-2(3), Jaipur

In the result, appeal of the assessee is partly allowed

ITA 231/JPR/2018[2009-10]Status: DisposedITAT Jaipur14 Aug 2018AY 2009-10
For Appellant: Shri Tanuj Agarwal (Advocate)For Respondent: Shri Anoop Singh (JCIT)
Section 147Section 148Section 40Section 44A

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, JAIPUR Jh fot; iky jkWo] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM AND SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 231/JP/2018 fu/kZkj.k o"kZ@Assessment Year : 2009-10. cuke M/s. National Sanitation, The Income Tax Officer, Vs. E-27, Roop Vihar, New Sanganer Road, Ward 2(3), Jaipur. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN No. AADFN 1103 C vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Tanuj Agarwal (Advocate) jktLo dh vksj ls@ Reve…

Commissioner of Income Tax-XII vs. Subodh Gupta

The appeal is dismissed

ITA/80/2014HC Delhi09 Dec 2014
Section 260ASection 40A(3)Section 44A

…nt years 2014:DHC:6867-DB has accepted the figure of 8% net profit, which is the figure which has been adopted by the appellate authorities in the present case. Reliance placed by counsel for the Revenue on CIT vs. Sobti Construction (India) Ltd. [2008] 307 ITR 374 is misplaced. In the said case, Section 44AD had been applied though the turnover of the assessee was admittedly above Rs.40 lacs. In the case in hand, the appellate authorities have not applied Section 44AD as such. Difficulty arose as they had to estimate reasonable rate of net profit. In the absence of any data and details, they applied t…

Revenue on CIT v. Sobti Construction (India) Ltd. (174 Taxmann 39) — Cited in 8 Judgments | BharatTax