Rice Mills v. CIT

221 ITR 239High Court1996#6117 most cited
19

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

Sections most often in play

Section 131Section 133(6)Section 142(1)Section 147Section 148Section 2(12)Section 68

Issues it is cited on

section 256(1)section 256section 116creditworthiness of the creditorlack of enquirysource of sourceaddition under section 68section 251(1)section 34section 251(1)(a)sundry creditorssection 251

Judgments citing Rice Mills v. CIT

GRR HOLDINGS,HYDERABAD vs. DCIT., CENTRAL CIRCLE-3(3), HYDERABAD

In the result, all the three appeals filed by the assessee are allowed

ITA 195/HYD/2024[2017-18]Status: DisposedITAT Hyderabad24 Jul 2024AY 2017-18

Bench: Shri Laliet Kumar & Shri Manjunatha, G.आ.अपी.सं /Ita Nos.164, 194 & 195/Hyd/2024 (िनधा"रण वष"/Assessment Years: 2014-15,2015-16 & 2017-18) Grr Holdings Vs. Dy. C. I. T. Hyderabad Central Circle 3(3) Pan:Aaqfg0867M Hyderabad (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri P. Murali Mohan Rao, Ca राज" व "ारा/Revenue By:: N O N E सुनवाई की तारीख/Date Of Hearing: 27/05/2024 घोषणा की तारीख/Pronouncement: 24/07/2024 आदेश/Order

For Appellant: Shri P. Murali Mohan Rao, CAFor Respondent: : N O N E
Section 132(4)Section 153ASection 263Section 69A

…ITA Nos 164, 194 and 195 of 2024 GRR Holdings 21. It may be noted that the decision given in the case of Jaiswal Motor (supra) is being constantly followed by this court in the subsequent decisions. Reference can be made to Surendra Mohan Seth v. CIT [1996] 221 ITR 239 (All). 22. The Rajasthan High Court in CIT Vs. Kewal Krishna and Partners [2009] 18 DTR 121 (Raj) has also taken similar view." 27. Section 68 requires the Assessing Officer to satisfy itself of the source of the credit and if during the course of enquiry undertaken, the entries are found to be not genuine then the sum represented by such credit…

GRR HOLDINGS,HYDERABAD vs. DCIT., CENTRAL CIRCLE-3(3), HYDERABAD

In the result, all the three appeals filed by the assessee are allowed

ITA 194/HYD/2024[2015-16]Status: DisposedITAT Hyderabad24 Jul 2024AY 2015-16

Bench: Shri Laliet Kumar & Shri Manjunatha, G.आ.अपी.सं /Ita Nos.164, 194 & 195/Hyd/2024 (िनधा"रण वष"/Assessment Years: 2014-15,2015-16 & 2017-18) Grr Holdings Vs. Dy. C. I. T. Hyderabad Central Circle 3(3) Pan:Aaqfg0867M Hyderabad (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri P. Murali Mohan Rao, Ca राज" व "ारा/Revenue By:: N O N E सुनवाई की तारीख/Date Of Hearing: 27/05/2024 घोषणा की तारीख/Pronouncement: 24/07/2024 आदेश/Order

For Appellant: Shri P. Murali Mohan Rao, CAFor Respondent: : N O N E
Section 132(4)Section 153ASection 263Section 69A

…ITA Nos 164, 194 and 195 of 2024 GRR Holdings 21. It may be noted that the decision given in the case of Jaiswal Motor (supra) is being constantly followed by this court in the subsequent decisions. Reference can be made to Surendra Mohan Seth v. CIT [1996] 221 ITR 239 (All). 22. The Rajasthan High Court in CIT Vs. Kewal Krishna and Partners [2009] 18 DTR 121 (Raj) has also taken similar view." 27. Section 68 requires the Assessing Officer to satisfy itself of the source of the credit and if during the course of enquiry undertaken, the entries are found to be not genuine then the sum represented by such credit…

GRR HOLDINGS,HYDERABAD vs. DCIT., CENTRAL CIRCLE-3(3), HYDERABAD

In the result, all the three appeals filed by the assessee are allowed

ITA 164/HYD/2024[2014-15]Status: DisposedITAT Hyderabad24 Jul 2024AY 2014-15

Bench: Shri Laliet Kumar & Shri Manjunatha, G.आ.अपी.सं /Ita Nos.164, 194 & 195/Hyd/2024 (िनधा"रण वष"/Assessment Years: 2014-15,2015-16 & 2017-18) Grr Holdings Vs. Dy. C. I. T. Hyderabad Central Circle 3(3) Pan:Aaqfg0867M Hyderabad (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri P. Murali Mohan Rao, Ca राज" व "ारा/Revenue By:: N O N E सुनवाई की तारीख/Date Of Hearing: 27/05/2024 घोषणा की तारीख/Pronouncement: 24/07/2024 आदेश/Order

For Appellant: Shri P. Murali Mohan Rao, CAFor Respondent: : N O N E
Section 132(4)Section 153ASection 263Section 69A

…ITA Nos 164, 194 and 195 of 2024 GRR Holdings 21. It may be noted that the decision given in the case of Jaiswal Motor (supra) is being constantly followed by this court in the subsequent decisions. Reference can be made to Surendra Mohan Seth v. CIT [1996] 221 ITR 239 (All). 22. The Rajasthan High Court in CIT Vs. Kewal Krishna and Partners [2009] 18 DTR 121 (Raj) has also taken similar view." 27. Section 68 requires the Assessing Officer to satisfy itself of the source of the credit and if during the course of enquiry undertaken, the entries are found to be not genuine then the sum represented by such credit…

ITO,WARD-24(1), NEW DELHI vs. SUN INTRASTATE PVT. LTD., NEW DELHI

In the result, the appeals of the Revenue are dismissed

ITA 1470/DEL/2023[2018-19]Status: DisposedITAT Delhi02 Jul 2024AY 2018-19

Bench: Sh. Kul Bharatdr. B. R. R. Kumar

For Appellant: Sh. Gautam Jain, Adv. &For Respondent: Ms. Deepti Chandola, Sr. DR
Section 131Section 133(6)Section 142(1)Section 147Section 148Section 68

…the hands of the partners only and not in the case of the firm. This view of ours is supported by the decisions of the Hon’ble Allahabad High Court in the cases reported in CIT v. Jaiswal Motor Finance [1983] 141 ITR 706 and Surendra Mahan Seth v. CIT *1996 + 221 ITR 239.” ITA Nos. 1469 & 1470/Del/2023 14 Sun Intrastate Pvt. Ltd. Where the nature and source of a receipt, whether it be of money or other property, cannot be satisfactorily explained by the assessee, it is open for the revenue to hold that it is the income of the assessee and no further burden lies on the revenue to show that the income is from any…

ITO,WARD-24(1), NEW DELHI vs. SUN INTRASTATE PVT. LTD., NEW DELHI

In the result, the appeals of the Revenue are dismissed

ITA 1469/DEL/2023[2016-17]Status: DisposedITAT Delhi02 Jul 2024AY 2016-17

Bench: Sh. Kul Bharatdr. B. R. R. Kumar

For Appellant: Sh. Gautam Jain, Adv. &For Respondent: Ms. Deepti Chandola, Sr. DR
Section 131Section 133(6)Section 142(1)Section 147Section 148Section 68

…the hands of the partners only and not in the case of the firm. This view of ours is supported by the decisions of the Hon’ble Allahabad High Court in the cases reported in CIT v. Jaiswal Motor Finance [1983] 141 ITR 706 and Surendra Mahan Seth v. CIT *1996 + 221 ITR 239.” ITA Nos. 1469 & 1470/Del/2023 14 Sun Intrastate Pvt. Ltd. Where the nature and source of a receipt, whether it be of money or other property, cannot be satisfactorily explained by the assessee, it is open for the revenue to hold that it is the income of the assessee and no further burden lies on the revenue to show that the income is from any…

AABHUSHAN,DHAMNOD, MADHYA PRADESH vs. ITO DHAR, DHAR

In the result, appeal of the assessee is allowed

ITA 344/IND/2023[AY 2017-18]Status: DisposedITAT Indore09 May 2024

Bench: Shri Vijay Pal Rao & Shri B.M. Biyaniaabhushan Dhamnod Ito, Dhar 1St Floor, Ganpati Market Ab Road Dhamnod Vs. Mp (Appellant / Assessee) (Respondent/ Revenue) Pan: Abgfa0812K Assessee By Shri Pranay Goyal & Shri S.N. Goyal, Ars Revenue By Shri Ashish Porwal, Sr. Dr Date Of Hearing 10.04.2024 Date Of Pronouncement 09.05.2024 O R D E R

Section 115BSection 142(1)Section 143(2)Section 68

…inor could not be prosecuted, has no substance. 21. It may be noted that the decision given in the case of Jaiswal Motor (supra) is being constantly followed by this court in the subsequent decisions. Reference can be made to Surendra Mohan Seth v. CIT [1996] 221 ITR 239 (All). 22. The Rajasthan High Court in CIT Vs. Kewal Krishna and Partners [2009] 18 DTR 121 (Raj) has also taken similar view." 27. Section 68 requires the Assessing Officer to satisfy itself of the source of the credit and if during the course of enquiry undertaken, the entries are found to be not genuine then the sum represented by such credit…

CLAVECON INDIA P.LTD,GHAZIABAD vs. DCIT, CENTRAL CIRCLE, GHAZIABAD

In the result both the appeals of the assessee in ITA Nos

ITA 1908/DEL/2022[2015-16]Status: DisposedITAT Delhi06 Oct 2023AY 2015-16

Bench: Shri N.K. Billaiya & Ms Astha Chandra

For Appellant: Shri Gaurav Jain, AdvFor Respondent: Shri P.N. Barnwal, CIT- DR
Section 132Section 153ASection 69

…r Shishir Garg and not at the hands of Firm. 18. It may be noted that the decision given in the case of Jaiswal Motor Finance (supra) is being constantly followed by this Court in the subsequent decisions. Reference can be made to Surendra Mohan v. CIT [1996]221 ITR 239 (All.) 19. The Rajasthan High Court in CIT v. Kewal Krishna & Partners [2009] 18 DTR 121 has also taken similar view. 20. In view of the above, we are of the considered opinion that on the facts of the present case, the Tribunal was not justified in holding that the unexplained cash credit recorded in the assessee's book be added in the hands of…

CLAVECON INDIA P.LTD,GHAZIABAD vs. DCIT, CENTRAL CIRCLE, GHAZIABAD

In the result both the appeals of the assessee in ITA Nos

ITA 1907/DEL/2022[2014-15]Status: DisposedITAT Delhi06 Oct 2023AY 2014-15

Bench: Shri N.K. Billaiya & Ms Astha Chandra

For Appellant: Shri Gaurav Jain, AdvFor Respondent: Shri P.N. Barnwal, CIT- DR
Section 132Section 153ASection 69

…r Shishir Garg and not at the hands of Firm. 18. It may be noted that the decision given in the case of Jaiswal Motor Finance (supra) is being constantly followed by this Court in the subsequent decisions. Reference can be made to Surendra Mohan v. CIT [1996]221 ITR 239 (All.) 19. The Rajasthan High Court in CIT v. Kewal Krishna & Partners [2009] 18 DTR 121 has also taken similar view. 20. In view of the above, we are of the considered opinion that on the facts of the present case, the Tribunal was not justified in holding that the unexplained cash credit recorded in the assessee's book be added in the hands of…

SMT. RATHNAMMA,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME-TAX, CENTRAL CIRCLE-1(4), BANGALORE

In the result, appeals of the assessee in ITA Nos

ITA 473/BANG/2023[2018-19]Status: DisposedITAT Bangalore13 Sept 2023AY 2018-19

Bench: Shri Chandra Poojari & Ms. Madhumita Roy

For Appellant: Smt. Anitha R., A.RFor Respondent: Shri Nischal B., D.R
Section 132Section 153ASection 292CSection 68

…bunal are based on valid materials and evidence and hence the view taken by the Tribunal is in accordance with law. It is not a fit case for making addition under s. 68. -India Rice Mills vs. CIT (1996) 218 ITR 508 (All) and Surendra Mahan Seth vs. CIT (1996) 221 ITR 239 (All) concurred with; Jaqmohan Ram Ram Chandra vs. CIT (2005) 193 CTR (All) 153: (2005) 274 ITR 405 (All) distinguished.” ………………………………………………………………………………………. ITA Nos.468 to 473/Bang/2023 Smt. Rathnamma, Bangalore Page 8 of 10 12.3.1 Thus, the provision u/s 68 of the Income Tax Act, 1961 is well settled that in order to make an addition under this…

SMT. RATHNAMMA,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME-TAX, CENTRAL CIRCLE-1(4), BANGALORE

In the result, appeals of the assessee in ITA Nos

ITA 472/BANG/2023[2017-18]Status: DisposedITAT Bangalore13 Sept 2023AY 2017-18

Bench: Shri Chandra Poojari & Ms. Madhumita Roy

For Appellant: Smt. Anitha R., A.RFor Respondent: Shri Nischal B., D.R
Section 132Section 153ASection 292CSection 68

…bunal are based on valid materials and evidence and hence the view taken by the Tribunal is in accordance with law. It is not a fit case for making addition under s. 68. -India Rice Mills vs. CIT (1996) 218 ITR 508 (All) and Surendra Mahan Seth vs. CIT (1996) 221 ITR 239 (All) concurred with; Jaqmohan Ram Ram Chandra vs. CIT (2005) 193 CTR (All) 153: (2005) 274 ITR 405 (All) distinguished.” ………………………………………………………………………………………. ITA Nos.468 to 473/Bang/2023 Smt. Rathnamma, Bangalore Page 8 of 10 12.3.1 Thus, the provision u/s 68 of the Income Tax Act, 1961 is well settled that in order to make an addition under this…

SMT. RATHNAMMA,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME-TAX, CENTRAL CIRCLE-1(4), BANGALORE

In the result, appeals of the assessee in ITA Nos

ITA 471/BANG/2023[2016-17]Status: DisposedITAT Bangalore13 Sept 2023AY 2016-17

Bench: Shri Chandra Poojari & Ms. Madhumita Roy

For Appellant: Smt. Anitha R., A.RFor Respondent: Shri Nischal B., D.R
Section 132Section 153ASection 292CSection 68

…bunal are based on valid materials and evidence and hence the view taken by the Tribunal is in accordance with law. It is not a fit case for making addition under s. 68. -India Rice Mills vs. CIT (1996) 218 ITR 508 (All) and Surendra Mahan Seth vs. CIT (1996) 221 ITR 239 (All) concurred with; Jaqmohan Ram Ram Chandra vs. CIT (2005) 193 CTR (All) 153: (2005) 274 ITR 405 (All) distinguished.” ………………………………………………………………………………………. ITA Nos.468 to 473/Bang/2023 Smt. Rathnamma, Bangalore Page 8 of 10 12.3.1 Thus, the provision u/s 68 of the Income Tax Act, 1961 is well settled that in order to make an addition under this…

SMT. RATHNAMMA,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME-TAX, CENTRAL CIRCLE-1(4), BANGALORE

In the result, appeals of the assessee in ITA Nos

ITA 470/BANG/2023[2015-16]Status: DisposedITAT Bangalore13 Sept 2023AY 2015-16

Bench: Shri Chandra Poojari & Ms. Madhumita Roy

For Appellant: Smt. Anitha R., A.RFor Respondent: Shri Nischal B., D.R
Section 132Section 153ASection 292CSection 68

…bunal are based on valid materials and evidence and hence the view taken by the Tribunal is in accordance with law. It is not a fit case for making addition under s. 68. -India Rice Mills vs. CIT (1996) 218 ITR 508 (All) and Surendra Mahan Seth vs. CIT (1996) 221 ITR 239 (All) concurred with; Jaqmohan Ram Ram Chandra vs. CIT (2005) 193 CTR (All) 153: (2005) 274 ITR 405 (All) distinguished.” ………………………………………………………………………………………. ITA Nos.468 to 473/Bang/2023 Smt. Rathnamma, Bangalore Page 8 of 10 12.3.1 Thus, the provision u/s 68 of the Income Tax Act, 1961 is well settled that in order to make an addition under this…

SMT. RATHNAMMA,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME-TAX, CENTRAL CIRCLE-1(4), BANGALORE

In the result, appeals of the assessee in ITA Nos

ITA 469/BANG/2023[2014-15]Status: DisposedITAT Bangalore13 Sept 2023AY 2014-15

Bench: Shri Chandra Poojari & Ms. Madhumita Roy

For Appellant: Smt. Anitha R., A.RFor Respondent: Shri Nischal B., D.R
Section 132Section 153ASection 292CSection 68

…bunal are based on valid materials and evidence and hence the view taken by the Tribunal is in accordance with law. It is not a fit case for making addition under s. 68. -India Rice Mills vs. CIT (1996) 218 ITR 508 (All) and Surendra Mahan Seth vs. CIT (1996) 221 ITR 239 (All) concurred with; Jaqmohan Ram Ram Chandra vs. CIT (2005) 193 CTR (All) 153: (2005) 274 ITR 405 (All) distinguished.” ………………………………………………………………………………………. ITA Nos.468 to 473/Bang/2023 Smt. Rathnamma, Bangalore Page 8 of 10 12.3.1 Thus, the provision u/s 68 of the Income Tax Act, 1961 is well settled that in order to make an addition under this…

SMT. RATHNAMMA,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME-TAX, CENTRAL CIRCLE-1(4), BANGALORE

In the result, appeals of the assessee in ITA Nos

ITA 468/BANG/2023[2013-14]Status: DisposedITAT Bangalore13 Sept 2023AY 2013-14

Bench: Shri Chandra Poojari & Ms. Madhumita Roy

For Appellant: Smt. Anitha R., A.RFor Respondent: Shri Nischal B., D.R
Section 132Section 153ASection 292CSection 68

…bunal are based on valid materials and evidence and hence the view taken by the Tribunal is in accordance with law. It is not a fit case for making addition under s. 68. -India Rice Mills vs. CIT (1996) 218 ITR 508 (All) and Surendra Mahan Seth vs. CIT (1996) 221 ITR 239 (All) concurred with; Jaqmohan Ram Ram Chandra vs. CIT (2005) 193 CTR (All) 153: (2005) 274 ITR 405 (All) distinguished.” ………………………………………………………………………………………. ITA Nos.468 to 473/Bang/2023 Smt. Rathnamma, Bangalore Page 8 of 10 12.3.1 Thus, the provision u/s 68 of the Income Tax Act, 1961 is well settled that in order to make an addition under this…

MR. P. NARASIMHA RAO,MANGALURU vs. THE DEPUTY COMMISSIONER OF INCOME-TAX, CIRCLE-1(1) & TPS, MANGALURU

In the result, the assessee’s appeal is partly allowed

ITA 840/BANG/2022[201-13]Status: DisposedITAT Bangalore26 May 2023

Bench: Shri Chandra Poojari & Smt. Beena Pillaiassessment Year: 2012 – 13

For Appellant: Smt. Sheetal, A.RFor Respondent: Shri Sankar Ganesh K., D.R
Section 132Section 143(1)Section 143(3)Section 147Section 148Section 44A

…bunal are based on valid materials and evidence and hence the view taken by the Tribunal is in accordance with law. It is not a fit case for making addition under s. 68. -India Rice Mills vs. CIT (1996) 218 ITR 508 (All) and Surendra Mahan Seth vs. CIT (1996) 221 ITR 239 (All) concurred with; Jaqmohan Ram Ram Chandra vs. CIT (2005) 193 CTR (All) 153: (2005) 274 ITR 405 (All) distinguished.” 12.5 In view of the above, we direct the AO to delete all these additions made by him and sustained by CIT(A) as discussed above. 13. Next addition is with regard to unexplained loan/gift received from Smt. Geeta Rao at Rs.4…

V.L JEWELLERS,DELHI vs. CIRCLE-49(1), DELHI

In the result, appeal of the assessee is allowed

ITA 836/DEL/2022[2017-18]Status: DisposedITAT Delhi24 Mar 2023AY 2017-18

Bench: Shri G.S. Pannu, Hon’Ble & Shri Challa Nagendra Prasadआ.अ.सं/.I.T.A No.836/Del/2022 िनधा"रणवष"/Assessment Year:2017-18 बनाम V.L. Jewellers, Pr. Commissioner Of 2775, 1St Floor, Gali No. 20-21, Vs. Income Tax, Beadon Pura, Karol Bagh, Circle 49(1), New Delhi. Room No. 1202, 12, Civic Centre, Minto Road, New Delhi. Pan No. Aadfv7989A अपीलाथ" Appellant ""यथ"/Respondent

Section 142(1)Section 143(1)Section 143(3)Section 263

…IT v. Metal & Metals of India vi) 208 CTR 459 (P&H) C1T v. Rameshwar Dass Suresh Pal Cheeka vii) 53 Taxman 135 (Guj) Pr. CIT v. Vaishnodevi Refoils & Solvex viii) 141 UR 706 (All) CIT v. Jaiswal Motor Finance ix) 218 ITR 508 (All) India Rice Mills v. CIT x) 221 ITR 239 (All) Surendra Mahan Seth v. CIT xi) 263 CTR 612 (All) Zafa Ahmad and Co. v. CIT xii) 268 ITR 381 (Pat) CIT v. Md. Perwez Ahmad and Others xiii) 282 CTR 200 (Pat) CIT v. Anurag Rice Mills xiv) 268 ITR 381 (Pat) CIT v. Md. Parwez Ahmad 30 I.T.A.No.836/Del/2022 xv) 400 ITR 120 (Jhar.) Prayag Tendu Leaves Processing Co. v. CIT xvi) 291 ITR 232 (M…

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

…mmenced business and treated in its book, as capital contribution of that partner was not cash credits under section 68 which could be referred to as its undisclosed income”. He further relied on the decision of the Hon’ble Allahabad High Court in the case of 221 ITR 239 (All), wherein, it has been held that “whether where deposits had been made by partners on very first day when partnership firm came into existence, onus was on the partners to explain the source of deposits made and if they failed to do so, amount could be added in their hands only and not in the hands of the assessee- firm”. He further placed r…

CHAMP INFO SOFTWARE,NOIDA vs. PRCIT, NOIDA

The appeal of the assessee stands allowed

ITA 2799/DEL/2018[2013-14]Status: DisposedITAT Delhi21 Jun 2019AY 2013-14

Bench: Shri N.K. Billaiya & Shri Sudhanshu Srivastavaassessment Year: 2013-14 Champ Info Software, Pr. Commissioner Of Income Tax, E-24, Sector-55, A2, D Block, Sector 24, Noida. Noida (U.P.)-201301 Vs

For Appellant: Shri Gautam Jain, AdvFor Respondent: Ms Nidhi Srivastava, C.I.T. DR
Section 143(3)Section 154Section 263

…ia 5 Assessment year 2013-14 vi) 208 CTR 459 (P&H) CIT v. Rameshwar Dass Suresh Pal Cheeka vii) 53 Taxman 135 (Guj) Pr. CIT v. Vaishnodevi Refoils & Solvex viii) 141 ITR 706 (All) CIT v. Jaiswal Motor Finance ix) 218 ITR 508 (All) India Rice Mills v. CIT x) 221 ITR 239 (All) Surendra Mahan Seth v. CIT xi) 263 CTR 612 (All) Zafa Ahmad and Co. v. CIT xii) 268 ITR 381 (Pat) CIT v. Md. Perwez Ahmad and Others xiii) 282 CTR 200 (Pat) CIT v. Anurag Rice Mills xiv) 268 ITR 381(Pat) CIT v. Md. Parwez Ahmad xv) 400 ITR 120 (Jhar.) Prayag Tendu Leaves Processing Co. v. CIT xvi) 291 ITR 232 (Mad.) CIT v. Taj Borewells xvi…

KWALITY CONSTRUCTION,KOLKATA vs. INCOME TAX OFFICER, WARD-33(2), KOLKATA, KOLKATA

In the result, assessee’s appeal stands allowed partly for statistical purpose

ITA 2746/KOL/2013[2009-2010]Status: DisposedITAT Kolkata28 Sept 2016AY 2009-2010

Bench: Shri Waseem Ahmed & Shri S.S.Viswanethra Raviassessment Years:2009-10

Section 143(2)Section 143(3)Section 194CSection 40

…aity Constrn. Vs. ITO Wd-33(2) Kol. Page 6 not arise in the hands of partnership firm. In this connection, Ld. AR has relied in the judgment of Hon’ble High Court of Allahabad in the case of India Rice Mills Vs. CIT 218 ITR 508 AND Surendra Mahan Seth Vs. CIT 221 ITR 239. On the other hand, Ld. DR vehemently relied on the order of Authorities Below. 11. We have heard rival contentions of both the parties and perused the materials available on record. From the foregoing discussion, we find that AO has made the addition for the amount of capital contribution made by the partners of the firm on the ground that sour…