Sajowanlal Jaiswal v. CIT

104 ITR 664High Court1976#10949 most cited
9

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2017 to 2025.

Sections most often in play

Section 142(1)Section 143(2)Section 143(3)Section 194-IASection 194LASection 28Section 40(a)(ia)Section 40A(3)

Judgments citing Sajowanlal Jaiswal v. CIT

Prahlad Das Goyal, Bhopal vs. DCIT - 1(1) Bhopal, Bhopal

Appeal is partly allowed

ITA 5/IND/2025[2016-17]Status: DisposedITAT Indore04 Aug 2025AY 2016-17

Bench: Shri B.M. Biyani & Shri Paresh M. Joshiassessment Year:2016-17 Prahlad Das Goyal, Dcit/Acit 1(1) 18, Shyamla Hills, Bhopal बनाम/ Bhopal Vs. (Assessee/Appellant) (Revenue/Respondent) Pan: Abbpg3494L Assessee By Shri S.S. Deshpande, Ar Revenue By Shri Ashish Porwal, Sr. Dr Date Of Hearing 31.07.2025 Date Of Pronouncement 04.08.2025

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

…ility. Section 40A(3) is, therefore. attracted to payments made for acquiring stock-in-trade and other materials. This is also the view taken by several High Courts. See 'Sajowanlal Jaiswal v. CIT, [1976] 103 ITR 706 Orissa; U.P. Hardware Store v. CIT, [1976] 104 ITR 664 Allahabad; Ratan Udyog v. ITO, [1977] 109 ITR 1 Allahabad; P.R. Textiles v. CIT, Kerala, [19801 121 ITR 237 Kerala; CIT, v. Kishan Chand Maheswari Dass, [1980] 121 ITR 232 P & H; Kanti Lal Purshottam and Co. v. CIT, [1985] 155 ITR 519 Raj; CIT, v. New Light Tin Mfg. Co., [1980] 121 ITR 229 P & H; Fakri Automobiles v. CIT, [1986] 160 ITR 504 Raj;…

Mudit Kumar Bajaj, Ujjain vs. ITO-1(2), Ujjain

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

ITA 550/IND/2023[2018-19]Status: HeardITAT Indore18 Jun 2024AY 2018-19

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani(Respondent/ Revenue) Pan: Aezpb2621P Assessee By Ms. Nupur Ladha & Shri Vaibhav Siroliya, Ars Revenue By Shri Ashish Porwal, Sr. Dr Date Of Hearing 13.06.2024 Date Of Pronouncement 18.06.2024 O R D E R

Section 143(1)(a)Section 154Section 40A(3)

…g facility. Section 40A(3) is, therefore, attracted to payments made for acquiring stock-in-trade and other materials. This is also the view taken by several High Courts. - Sajowanlal Jaiswal v. CIT [1976] 103 ITR 706 (Ori.), U.P. Hardware Store v. CIT [1976] 104 ITR 664 (All.), Raton Udyog v. 1TO [1977] 109 ITR 1 (AIl), PH. Textiles v. CIT [1980] 121 ITR 237 (Ker.), CIT v. Kishan Chand Maheshwari Dass [1980] 121 ITR 232 (Punj. & Har.), Kanti Lal Purshottam & Co. v. CIT [1985] 155 ITR 519 (Raj.), CIT v. New Light Tin Mfg. Co. [1980] 121 ITR 229 (Punj. & Har.), Fakri Automobiles v. CIT [1986] 160 ITR 504 (Raj.), V…

Income Tax Officer, Ward-17(3), Hyderabad vs. Value Pharma Retail(Hyd) Private Limited, Hyderabad

Appeal is dismissed in above terms

ITA 2056/HYD/2018[2015-16]Status: DisposedITAT Hyderabad26 Aug 2021AY 2015-16

Bench: Shri S.S.Godara & Shri Laxmi Prasad Sahu

For Appellant: NONEFor Respondent: Shri R.Dipak, DR
Section 143(3)Section 40A(3)

…acility. Section 40A(3) is, therefore. attracted to payments made for acquiring stock-in-trade and other materials. This is also the view taken by several High Courts See’ Sajowanlal Jaiswal v. CIT, [1976] 103 ITR 706 Orissa; UP. Hardware Store v. CIT, [1976] 104 ITR 664 Allahabad; Ratan Udyog v. ITO, [1977] 109 ITR 1 Allahabad; P.R. Textiles v. CIT. Kerala, [19801 121ITR 237 Kerala; CIT, v. Kishan Chand Maheswari Dass. [1980] 121ITR 23! P & H; Kanti Lal Purshottam and Co. v. CIT, [1985] 155 ITR 519 Raj; CIT, v. New Light Tin Mfg. Co., [1980] 121 ITR 229 P & H; Fakri Automobiles v. CIT, [1986] 160 ITR 504 Raj; Ve…

M/S Vijayeta Buildcon Pvt. Ltd., Jaipur vs. Assistant Commissioner of Income Tax, Central Circle-1, Jaipur

In the result, the ground of the assessee’s appeal is allowed

ITA 980/JPR/2018[2007-08]Status: DisposedITAT Jaipur27 Oct 2020AY 2007-08
For Appellant: Sh. S. R. Sharma (CA) &For Respondent: Sh. B. K. Gupta (CIT)
Section 153ASection 253(5)Section 40A(3)

…g facility. Section 40A(3) is, therefore, attracted to payments made for acquiring stock-in-trade and other materials. This is also the view taken by several High Courts. - Sajowanlal Jaiswal v. CIT [1976] 103 ITR 706 (Ori.), U.P. Hardware Store v. CIT [1976] 104 ITR 664 (All.), Raton Udyog v. 1TO [1977] 109 ITR 1 (AIl), PH. Textiles v. CIT [1980] 121 ITR 237 (Ker.), CIT v. Kishan Chand Maheshwari Dass [1980] 121 ITR 232 (Punj. & Har.), Kanti Lal Purshottam & Co. v. CIT [1985] 155 ITR 519 (Raj.), CIT v. New Light Tin Mfg. Co. [1980] 121 ITR 229 (Punj. & Har.), Fakri Automobiles v. CIT [1986] 160 ITR 504 (Raj.), V…

M/S. S.D. Minerals Pvt.Ltd., Surat vs. The Jt.CIT., (OSD)Circle-4, Surat

In the result, the appeal of the assessee stands allowed

ITA 554/SRT/2019[2009-10]Status: DisposedITAT Surat03 Feb 2020AY 2009-10

Bench: Shri Sandeep Gosain & Shri O.P.Meena, Accoutant Member आ.अ.सं/.I.T.A No.554/Srt/2019 िनधा"रण वष"/Assessment Year:2009-10 M/S. S.D. Minerals Pvt. Ltd., Joint Commissioner Of 3009, World Trade Centre, Income-Tax Circle –4 Ring Road Surat 395002 (Osd)Surat Pan: Aakcs 3533 K अपीलाथ" Appellant ""यथ"/Respondent

Section 133(6)Section 143(3)Section 40ASection 40A(3)

…g facility. Section 40A(3) is, therefore, attracted to payments made for acquiring stock-in-trade and other materials. This is also the view taken by several High Courts. - Sajowanlal Jaiswal v. CIT [1976] 103 ITR 706 (Ori.), U.P. Hardware Store v. CIT [1976] 104 ITR 664 (All.), Raton Udyog v. 1TO [1977] 109 ITR 1 (AIl), PH. Textiles v. CIT [1980] 121 ITR 237 (Ker.), CIT v. Kishan Chand Maheshwari Dass [1980] 121 ITR 232 (Punj. & Har.), Kanti Lal Purshottam & Co. v. CIT [1985] 155 ITR 519 (Raj.), CIT v. New Light Tin Mfg. Co. [1980] 121 ITR 229 (Punj. & Har.), Fakri Automobiles v. CIT [1986] 160 ITR 504 (Raj.), V…

ACIT, New Delhi vs. M/S Sanskar Homes Pvt. Ltd., New Delhi

In the result, both the appeals of the Revenue are dismissed

ITA 4430/DEL/2016[2010-11]Status: DisposedITAT Delhi07 Mar 2019AY 2010-11

Bench: Shri Prashant Maharishi & Shri K.Narasimha Chary

Section 132Section 139(1)Section 143(2)Section 153ASection 40A(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘G’ NEW DELHI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER & SHRI K.NARASIMHA CHARY, JUDICIAL MEMBER ITA Nos.4429 & 4430/Del/2016 Assessment Years: 2009-10 & 2010-11 Asstt.Commissioner of Income-tax, vs Sanskar Homes Pvt. Ltd. Central Circle -13, New Delhi. D-3, Commercial Complex, Vasant Vihar, New Delhi. PAN: AAJCS2451H Appellant Respondent Assessee by Shri B.K. Dhingra, CA Revenue by Shri S.S. Rana, CIT DR Date of Hearing 26.02.2019 Date of Pronouncement 07.03.2019 ORDER PER K. NARASIMHA CHARY, JM These two appeals filed by the revenue are directed ag…

ACIT, New Delhi vs. M/S Sanskar Homes Pvt. Ltd., New Delhi

In the result, both the appeals of the Revenue are dismissed

ITA 4429/DEL/2016[2009-10]Status: DisposedITAT Delhi07 Mar 2019AY 2009-10

Bench: Shri Prashant Maharishi & Shri K.Narasimha Chary

Section 132Section 139(1)Section 143(2)Section 153ASection 40A(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘G’ NEW DELHI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER & SHRI K.NARASIMHA CHARY, JUDICIAL MEMBER ITA Nos.4429 & 4430/Del/2016 Assessment Years: 2009-10 & 2010-11 Asstt.Commissioner of Income-tax, vs Sanskar Homes Pvt. Ltd. Central Circle -13, New Delhi. D-3, Commercial Complex, Vasant Vihar, New Delhi. PAN: AAJCS2451H Appellant Respondent Assessee by Shri B.K. Dhingra, CA Revenue by Shri S.S. Rana, CIT DR Date of Hearing 26.02.2019 Date of Pronouncement 07.03.2019 ORDER PER K. NARASIMHA CHARY, JM These two appeals filed by the revenue are directed ag…

The Income Tax Officer, Amritsar vs. Sh. Shiv Raj Singh Bawa, Amritsar

In the result, the Revenue’s appeal is allowed and the assessee’s CO, dismissed

ITA 407/ASR/2016[2012-13]Status: DisposedITAT Amritsar30 Jan 2019AY 2012-13

Bench: Sh. Sanjay Arora & Sh. N. K. Choudhryi.T.A. No. 407/Asr/2016 Assessment Year: 2012-13

For Appellant: Sh. Charan Dass (D.R.)For Respondent: Sh. Tarun Bansal (Adv.)
Section 143(3)Section 40A(3)

…acted to payments made for acquiring stock-in-trade and other materials. This is also the view taken by several High Courts. [See: (1) Sajowanlal Jaiswal vs. CIT 1976 CTR (Ori) 204 : (1976) 103 ITR 706 (Ori) : TC18R.477; (2) U.P. Hardware Store vs. CIT (1976) 104 ITR 664 (All) : (3) Ratan Udyog vs. ITO 1977 CTR (All) 134 : (1977) 109 ITR 1 (All) : (4) P.R. Textiles vs. CIT (1980) 121 ITR 237 (Ker) : (5) CIT vs. Kishan Chand Maheswari Dass (1980) 14 CTR (P&H) 90 : (1980) 121 ITR 232 (P&H) : (6) Kanti Lal Purshottam & Co. vs. CIT (1986) 53 (AY 2012-13) ITO v. Shiv Raj Singh Bawa CTR (Raj) 19 : (1985) 155 ITR 519…

Shri Arun Kumar Yadav, Khargone vs. The ACIT, Khandwa

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

ITA 921/IND/2016[2012-13]Status: DisposedITAT Indore28 Feb 2017AY 2012-13

Bench: Shri C.M. Garg & Shri O.P. Meena

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

…undisputed that the transportation charges paid by the assessee were incurred against the nursery income. 8. The learned counsel for the assessee placing reliance on the decision of the Hon'ble Allahabad High Court in the case of U.P. HardwareStore vs. CIT;104 ITR 664 (All) submitted that the provisions of section 40A(3) of the Act have been made only to regular the business activities and to prevent unaccounted money being used for unaccounted transactions and this restriction cannot be invoked on the expenditure which has been incurred for earning exempt agricultural income. The learned counsel for the ass…

Sajowanlal Jaiswal v. CIT (104 ITR 664) — Cited in 9 Judgments | BharatTax