Sanjay Oilcake Industries v. CIT

316 ITR 274High Court2009#154 most cited

What is Sanjay Oilcake Industries v. CIT authority for?

In cases of alleged bogus or unverifiable purchases, rather than disallowing the entire purchase value, a reasonable profit element or a proportionate percentage of the purchases should be added back to the assessee's income.

460

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2011 to 2026.

Also referred to as

Sanjay Oilcake Industries · 316 ITR 274 · bogus purchases · unverifiable purchases · proportionate disallowance · profit element · section 68 · section 69B · section 131 · section 133A · estimation of income

Sections most often in play

Section 153ASection 68Section 131Section 133ASection 115BBESection 153CSection 69BSection 143(3)

Issues it is cited on

section 69bsection 292csection 292section 44absection 201section 69csection 133asection 29escapement of incomesection 145(3)section 131commissioner (appeals)

Judgments citing Sanjay Oilcake Industries v. CIT

UMESH KUMAR PANDEY, DURG,DURG vs. INCOME TAX OFFICER, WARD 2(1), BHILAI, BHILAI

In the result, this appeal of assessee is allowed for statistical purposes

ITA 42/RPR/2026[2021-22]Status: HeardITAT Raipur02 Apr 2026AY 2021-22

Bench: Shri Partha Sarathi Chaudhury, Jm & Shri Avdhesh Kumar Mishra, Am आयकर अपील सं./Ita No: 42/Rpr/2026 (िनधा"रण वष" Assessment Year: 2021-22)

For Appellant: Shri Darshana Bhaiya, AdvocateFor Respondent: Dr. Priyanka Patel, Sr. DR
Section 133(6)Section 143(1)(a)Section 250

…view taken by the Tribunal In the case of Vijay Proteins Ltd, v. Asstt. CIT [996] 58 ITD 428 (Ahd), The Hon'ble ITAT Mumbai vide its order dated 18.01.2017 in the case of Smt. Kiran Navin Doshi in ITA No. 2601/Mum/2016 Sanjay Oilcake Industries V. CIT (2009) 316 ITR 274 (Guj) Also, recently in the case Batliboi Environmental Engineering Ltd. which came up before the Hon'ble Bombay High Court, the Assessing Officer treated purchases made by assessee as bogus purchases and disallowed in totality. The CIT(Appeals) directed Assessing Officer to Page 8 of 10 EQAPK9543N- RAM KUMAR A.Y. 2021-22 ITBA/AST/F/209/2022-23/1…

DEPUTY COMMISSIONER OF INCOME TAX, DELHI vs. S S PULSES MANUFACTURING PVT LTD, DELHI

In the result, the appeal is partly allowed

ITA 2384/DEL/2024[2012]Status: DisposedITAT Delhi09 Dec 2025

Bench: Shri Satbeer Singh Godara & Shri Naveen Chandra

For Appellant: NoneFor Respondent: Shri Manish Gupta, Sr. DR
Section 143(3)Section 147Section 148Section 69C

…profit goes up and whether the resultant gross profit is higher than the gross profit normally shown in the earlier years.” 5.4 25% disallowance of bogus/unverifiable purchases has been upheld in following cases:- 1. Sanjay Oil Cake Industries Vs. CIT (2008) 316 ITR 274 (Gujarat HC) 2. Vijay Proteins Ltd Vs. ACIT 58 ITD 428 (Ahmedabad) 3. M/s. Nand Kishore MeghrajJewellers, Jaipur Co. No. 105/JP/09 arising out of ITA No. 433/JP/2009 by ITAT Jaipur 4. M/s. Trident Jewellers ITAT Jaipur ITA No. 552/JP/2013. Disallowance @ 25% out of Bogus purchases, was held as a reasonable in the case of Vijay Proteins Ltd. (supr…

INCOME TAX OFFICER, DELHI vs. MOHD RIZWAN, DELHI

ITA 3535/DEL/2025[2021-22]Status: DisposedITAT Delhi15 Oct 2025AY 2021-22

Bench: Shri S. Rifaur Rahman & Shri Yogesh Kumar U.S.Income Tax Officer, Delhi. (Appellant)

For Appellant: NoneFor Respondent: Shri Abhijeet Kumar, Sr. DR
Section 144Section 80C

…ia Woolen Carpet factory 178 ITR 420 (Raj.), 2. VISP (P) Ltd 186 CTR 717 (MP), 3. Precision Finance 208 ITR 465 (Cal), 4. Golcha Prop. Pvt Ltd 227 ITR 391 (Raj), 5. Chaturbhuj Pandey AIR 1969 (SC) 255, 6. Sumati Dayal 214 ITR 801 (SC), and 7. Sanjay Oil Cakes 316 ITR 274 (Gujarat), and 8. C VasantLal& Co. 45 ITR 206 (SC) In the case of India Woolen Carpet factory supra, the assesse failed to provide addresses of the suppliers as well as evidence to prove genuineness of the transactions. But in the present case, copies of invoices were provided and payments were made through banking channel. Relevant part of this…

SUNIL KUMAR AGARWAL,JAIPUR vs. ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-2, JAIPUR

ITA 521/JPR/2025[2020-21]Status: DisposedITAT Jaipur14 Oct 2025AY 2020-21

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI, \nvk;dj vihy la-@ITA Nos.513 & 519 to 521/JP/2025\nfu/k Zkj.k o\"kZ@Assessment Years : 2016-17 & 2018-19 to 2020-21\n\nSunil Kumar Agarwal\n395, Narnoli Mansion, Outside\nSanganeri Gate, Jaipur\ncuke\nVs.\nACIT,\nCentral Circle-2,\nJaipur\nLFkk;h y s[kk l a-@thvkb Zvkj la-@PAN/GIR No.: ABRPA9601M\nvihykFkhZ@Appellant i zR;Fkh Z@Respondent\n\nvk;dj vihy la-@ITSS No. 03/JP/2025\nfu/k Zkj.k o\"kZ@Assessment Year : 2015-16\

For Appellant: Shri S. L. Poddar, AdvFor Respondent: Mrs. Anita Rinesh, JCIT, Sr-DR
Section 132Section 139Section 153ASection 234B

…only profit\nelement on unaccounted sales can be taxed, not entire sales.\nCIT v. N. K. Industries [(2016) 72 taxmann.com 289 (Guj.)] - Allowed GP rate\naddition where entire cycle of purchase/sale was off the books.\nCIT v. Sanjay Oilcake Industries [(2009) 316 ITR 274 (Guj.)] -Unaccounted\npurchases allowed inference of sales; taxing only GP held reasonable.\nTherefore, when excess stock is itself admitted, and unaccounted purchases are\nacknowledged, the GP rate of 10% becomes even more reasonable, especially\nsince no further adverse inference of rotating business or multiple cycles of\nundisclosed trade was…

SUNIL KUMAR AGARWAL,JAIPUR vs. ACIT, CEN. CIR-2, JAIPUR

In the result the appeal of the assessee in ITA no

ITA 513/JPR/2025[2016-17]Status: DisposedITAT Jaipur14 Oct 2025AY 2016-17
For Appellant: Shri S. L. Poddar, AdvFor Respondent: Mrs. Anita Rinesh, JCIT, Sr-DR
Section 132Section 139Section 153ASection 234B

…that only profit element on unaccounted sales can be taxed, not entire sales. CIT v. N. K. Industries [(2016) 72 taxmann.com 289 (Guj.)] - Allowed GP rate addition where entire cycle of purchase/sale was off the books. CIT v. Sanjay Oilcake Industries [(2009) 316 ITR 274 (Guj.)] -Unaccounted purchases allowed inference of sales; taxing only GP held reasonable. Therefore, when excess stock is itself admitted, and unaccounted purchases are acknowledged, the GP rate of 10% becomes even more reasonable, especially since no further adverse inference of rotating business or multiple cycles of undisclosed trade was draw…

PRAVINBHAI MOHANBHAI VADI,JAMNAGAR vs. PR. COMMISSIONER OF INCOME TAX, JAMNAGAR, JAMNAGAR

In the result, appeal filed by the assessee is allowed

ITA 102/RJT/2025[2021-22]Status: DisposedITAT Rajkot21 Aug 2025AY 2021-22

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinhaआयकर अपील सं/.Ita No.102/Rjt/2025 "नधा"रणवष"/ Assessment Year: 2021-22 Pravinbhai Mohanbhai Vadi The Pr. Commissioner Of बनाम Flat No.1, Prabhudeep Apartment Income Tax, Jamanagar. Air Force-2 Road Vs. Jamnagar. Pan : Agzpv6946P (अपीलाथ"/Assessee) : (""यथ"/Respondent) "नधा"रती क" ओर से/Assessee By : Shri Chetan Agarwal, Ld.Ar राज"व क" ओर से/Revenue By : Shri Sanjay Punglia, Ld.Cit-Dr

For Appellant: Shri Chetan Agarwal, ld.ARFor Respondent: Shri Sanjay Punglia, ld.CIT-DR
Section 115BSection 142(1)Section 143(3)Section 263Section 263oSection 69C

…e order dated 06/04/2015 dismissed the SLP filed by the assessee and confirmed the finding of the Hon'ble Gujarat High Court in the case of Vijay Proteins and other decisions of the Gujarat High Court in the case of Sanjay Oil Cake Industries vs. CI T (2009), 316 ITR 274." 18. We note that above conclusion of the assessing officer is plausible view taken by the assessing officer during the course of assessment proceedings, which should not be erroneous and prejudicial to the interest of the revenue. Therefore, in the course of assessment proceedings, after considering the issue of purchases from alleged 17 parti…

SANTOSH LAUJARI GUPTA,MUMBAI vs. ASSESSING OFFICER - 33(3)(3), KAUTILYA BHAVAN

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

ITA 2971/MUM/2025[2011-2012]Status: DisposedITAT Mumbai30 Jul 2025AY 2011-2012

Bench: Shri Pawan Singh(Physical Hearing) Santosh Laujari Gupta Ito, Ward-33(3)(3), Mumbai A-801, Raj Heights, M G Road, Near Vs Vora Colony, Kandivali West, Mumbai-400067. [Pan No. Adupg8487C] Appellant / Assessee Respondent / Revenue

Section 143(1)Section 143(2)Section 143(3)Section 145(3)Section 147Section 148Section 234ASection 254(1)

…considering the submission of assessee upheld the action of assessing officer. The ld. CIT(A) also referred the decision of Gujarat High Court in CIT vs Simit P. Sheth 356 ITR 0451 and Bholanath Poly Fab Pvt. Ltd. 355 ITR 290 and Sanjay Oil Cake Industries 316 ITR 274 (Guj) wherein profit element of 12.5% was sustained and held that assessing officer has fairly estimated margin at 10%. On considering all such decision as referred by ld. CIT(A), I find that in all such decisions the subject matter of disallowances was the component of alleged bogus purchases and not the entire turnover. The entire turnover of…

RAMJIBHAI KESARAJI PATEL,VADODARA vs. THE ITO, WARD-1(2)(2), VADODARA

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

ITA 827/AHD/2025[2018-19]Status: DisposedITAT Ahmedabad17 Jul 2025AY 2018-19

Bench: Dr. B.R.R. Kumar, Vice-Ms. Suchitra Kamble

For Appellant: Shri Prashant Upadhyay, ARFor Respondent: Shri Kamal Deep Singh, Sr DR
Section 147Section 250Section 251Section 69C

…e value. v. Pr. CIT vs. S.V. Jiwani [(2022) 449 ITR 583 (Bom.)] – On accommodation entries, only 12.5% disallowance confirmed. vi. Pr. CIT vs. Shah Virchand Govanji Jewellers Pvt. Ltd. [(2023) 169 taxmann.com 89] vii. Sanjay Oilcake Industries vs. CIT [(2009) 316 ITR 274 (Guj.)] viii. Vijay Proteins Ltd. vs. CIT [(1996) 58 ITD 428 (Ahd.)] In light of the above legal proposition and in the interest of justice, keeping in view the peculiar facts of the instant case, we consider it fair and reasonable to restrict the disallowance to 8% of the impugned purchase amount of Rs.15,28,644/-. 9. In the result, the appeal…

VIJAY KUMAR CHHATTANI, RAIPUR,RAIPUR vs. INCOME TAX OFFICER, WARD-1(2), RAIPUR, RAIPUR

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

ITA 120/RPR/2024[2016-17]Status: DisposedITAT Raipur14 Jul 2025AY 2016-17

Bench: Shri Partha Sarathi Chaudhury & Shri Arun Khodpiaआयकर अपील सं./Ita No.120/Rpr/2024 "नधा"रण वष" /Assessment Year: 2016-17 Vijay Kumar Chhattani, S.S.D. Agro Tech Building, Village Tulsi, Neora, Tilda, Raipur, Chhattisgarh Pan: Afapc4410R .......अपीलाथ" / Appellant बनाम / V/S.

For Appellant: Shri Abhishek Mahawar, CAFor Respondent: Dr. Priyanka Patel, Sr. DR
Section 131Section 133A

…आयकर अपील"य अ"धकरण "यायपीठ रायपुर म"। IN THE INCOME TAX APPELLATE TRIBUNAL, RAIPUR BENCH, RAIPUR BEFORE SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER AND SHRI ARUN KHODPIA, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.120/RPR/2024 "नधा"रण वष" /Assessment Year: 2016-17 Vijay Kumar Chhattani, S.S.D. Agro Tech Building, Village Tulsi, Neora, Tilda, Raipur, Chhattisgarh PAN: AFAPC4410R .......अपीलाथ" / Appellant बनाम / V/s. Income Tax Officer, Ward 1(2), Income Tax Office, Ayakar Bhawan, Civil Lines, Raipur, Chhattisgarh 492001 ……""यथ" / Respondent Assessee by : Shri Abhishek Mahawar, CA Revenue by : Dr. Priyanka Pate…

DEPUTY COMMISSIONER OF INCOME TAX-1(1), RAIPUR vs. SHANTA TECHNO PRIVATE LIMITED, RAIPUR

ITA 155/RPR/2025[2018-19]Status: DisposedITAT Raipur18 Jun 2025AY 2018-19

Bench: Shri Partha Sarathi Chaudhury, Jm & Shri Arun Khodpia, Am आयकर अपील सं. / Ita No: 155/Rpr/2025 (िनधा"रण वष" Assessment Year: 2018-19)

For Appellant: NoneFor Respondent: Dr. Priyanka Patel, Sr. DR
Section 142(1)Section 147Section 148Section 250Section 69C

…rofit goes up and whether the resultant gross profit is higher than the gross profit normally shown in the earlier years.” 5.4 25% disallowance of bogus/unverifiable purchases has been upheld in following cases:- 1. Sanjay Oil Cake Industries Vs. CIT (2008) 316 ITR 274 (Gujarat HC) 2. Vijay Proteins Ltd Vs. ACIT 58 ITD 428 (Ahmedabad) 3. M/s. Nand Kishore Meghraj Jewellers, Jaipur Co. No. 105/JP/09 arising out of ITA No. 433/JP/2009 by ITAT Jaipur 4. M/s. Trident Jewellers ITAT Jaipur ITA No. 552/JP/2013. Disallowance @ 25% out of Bogus purchases, was held as a reasonable in the case of Vijay Proteins Ltd. (sup…

DCIT(CENTRAL)-1,RAIPUR, RAIPUR vs. KALMESH KUMAR KESHARWANI, RAIPUR

In the result, appeal filed by the assessee in ITA No

ITA 138/RPR/2024[2015-16]Status: DisposedITAT Raipur10 Feb 2025AY 2015-16

Bench: Shri Ravish Sood & Shri Arun Khodpiaआयकर अपील सं. / Ita Nos.122, 123 & 124/Rpr/2024 "नधा"रण वष" / Assessment Years : 2013-14, 2014-15 & 2015-16 Kamlesh Kumar Kesharwani 112, Janta Colony, Gudhiyari, Raipur (C.G.)-492 001 Pan: Aewpk6876Q .......अपीलाथ" / Appellant बनाम / V/S. The Assistant Commissioner Of Income Tax-1(1), Raipur (C.G.) ……""यथ" / Respondent आयकर अपील सं. / Ita Nos.135, 136 & 138/Rpr/2024 "नधा"रण वष" / Assessment Years : 2013-14, 2014-15 & 2015-16 The Deputy Commissioner Of Income Tax-(Central)-1, Raipur (C.G.)

For Appellant: Shri Sunil Kumar Agrawal &For Respondent: Shri S.L Anuragi, CIT-DR
Section 133ASection 143(3)Section 148Section 151Section 151(2)

…आयकर अपील"य अ"धकरण "यायपीठ रायपुर म"। IN THE INCOME TAX APPELLATE TRIBUNAL, RAIPUR BENCH, RAIPUR BEFORE SHRI RAVISH SOOD, JUDICIAL MEMBER AND SHRI ARUN KHODPIA, ACCOUNTANT MEMBER आयकर अपील सं. / ITA Nos.122, 123 & 124/RPR/2024 "नधा"रण वष" / Assessment Years : 2013-14, 2014-15 & 2015-16 Kamlesh Kumar Kesharwani 112, Janta Colony, Gudhiyari, Raipur (C.G.)-492 001 PAN: AEWPK6876Q .......अपीलाथ" / Appellant बनाम / V/s. The Assistant Commissioner of Income Tax-1(1), Raipur (C.G.) ……""यथ" / Respondent आयकर अपील सं. / ITA Nos.135, 136 & 138/RPR/2024 "नधा"रण वष" / Assessment Years : 2013-14, 2014-15 & 2015-16 The Deputy…

DCIT(CENTRAL)-1, RAIPUR vs. KALMESH KUMAR KESHARWANI, RAIPUR

In the result, appeal filed by the assessee in ITA No

ITA 136/RPR/2024[2014-15]Status: DisposedITAT Raipur10 Feb 2025AY 2014-15

Bench: Shri Ravish Sood & Shri Arun Khodpiaआयकर अपील सं. / Ita Nos.122, 123 & 124/Rpr/2024 "नधा"रण वष" / Assessment Years : 2013-14, 2014-15 & 2015-16 Kamlesh Kumar Kesharwani 112, Janta Colony, Gudhiyari, Raipur (C.G.)-492 001 Pan: Aewpk6876Q .......अपीलाथ" / Appellant बनाम / V/S. The Assistant Commissioner Of Income Tax-1(1), Raipur (C.G.) ……""यथ" / Respondent आयकर अपील सं. / Ita Nos.135, 136 & 138/Rpr/2024 "नधा"रण वष" / Assessment Years : 2013-14, 2014-15 & 2015-16 The Deputy Commissioner Of Income Tax-(Central)-1, Raipur (C.G.)

For Appellant: Shri Sunil Kumar Agrawal &For Respondent: Shri S.L Anuragi, CIT-DR
Section 133ASection 143(3)Section 148Section 151Section 151(2)

…आयकर अपील"य अ"धकरण "यायपीठ रायपुर म"। IN THE INCOME TAX APPELLATE TRIBUNAL, RAIPUR BENCH, RAIPUR BEFORE SHRI RAVISH SOOD, JUDICIAL MEMBER AND SHRI ARUN KHODPIA, ACCOUNTANT MEMBER आयकर अपील सं. / ITA Nos.122, 123 & 124/RPR/2024 "नधा"रण वष" / Assessment Years : 2013-14, 2014-15 & 2015-16 Kamlesh Kumar Kesharwani 112, Janta Colony, Gudhiyari, Raipur (C.G.)-492 001 PAN: AEWPK6876Q .......अपीलाथ" / Appellant बनाम / V/s. The Assistant Commissioner of Income Tax-1(1), Raipur (C.G.) ……""यथ" / Respondent आयकर अपील सं. / ITA Nos.135, 136 & 138/RPR/2024 "नधा"रण वष" / Assessment Years : 2013-14, 2014-15 & 2015-16 The Deputy…

DCIT(CENTRAL)-1, RAIPUR, RAIPUR vs. KALMESH KUMAR KESHARWANI, RAIPUR

In the result, appeal filed by the assessee in ITA No

ITA 135/RPR/2024[2013-14]Status: DisposedITAT Raipur10 Feb 2025AY 2013-14

Bench: Shri Ravish Sood & Shri Arun Khodpiaआयकर अपील सं. / Ita Nos.122, 123 & 124/Rpr/2024 "नधा"रण वष" / Assessment Years : 2013-14, 2014-15 & 2015-16 Kamlesh Kumar Kesharwani 112, Janta Colony, Gudhiyari, Raipur (C.G.)-492 001 Pan: Aewpk6876Q .......अपीलाथ" / Appellant बनाम / V/S. The Assistant Commissioner Of Income Tax-1(1), Raipur (C.G.) ……""यथ" / Respondent आयकर अपील सं. / Ita Nos.135, 136 & 138/Rpr/2024 "नधा"रण वष" / Assessment Years : 2013-14, 2014-15 & 2015-16 The Deputy Commissioner Of Income Tax-(Central)-1, Raipur (C.G.)

For Appellant: Shri Sunil Kumar Agrawal &For Respondent: Shri S.L Anuragi, CIT-DR
Section 133ASection 143(3)Section 148Section 151Section 151(2)

…आयकर अपील"य अ"धकरण "यायपीठ रायपुर म"। IN THE INCOME TAX APPELLATE TRIBUNAL, RAIPUR BENCH, RAIPUR BEFORE SHRI RAVISH SOOD, JUDICIAL MEMBER AND SHRI ARUN KHODPIA, ACCOUNTANT MEMBER आयकर अपील सं. / ITA Nos.122, 123 & 124/RPR/2024 "नधा"रण वष" / Assessment Years : 2013-14, 2014-15 & 2015-16 Kamlesh Kumar Kesharwani 112, Janta Colony, Gudhiyari, Raipur (C.G.)-492 001 PAN: AEWPK6876Q .......अपीलाथ" / Appellant बनाम / V/s. The Assistant Commissioner of Income Tax-1(1), Raipur (C.G.) ……""यथ" / Respondent आयकर अपील सं. / ITA Nos.135, 136 & 138/RPR/2024 "नधा"रण वष" / Assessment Years : 2013-14, 2014-15 & 2015-16 The Deputy…

KAMLESH KUMAR KESHARWANI,RAIPUR vs. ASSISTANT COMMISSIONER OF INCOME TAX-1(1), RAIPUR, RAIPUR

In the result, appeal filed by the assessee in ITA No

ITA 124/RPR/2024[2015-16]Status: DisposedITAT Raipur10 Feb 2025AY 2015-16

Bench: Shri Ravish Sood & Shri Arun Khodpiaआयकर अपील सं. / Ita Nos.122, 123 & 124/Rpr/2024 "नधा"रण वष" / Assessment Years : 2013-14, 2014-15 & 2015-16 Kamlesh Kumar Kesharwani 112, Janta Colony, Gudhiyari, Raipur (C.G.)-492 001 Pan: Aewpk6876Q .......अपीलाथ" / Appellant बनाम / V/S. The Assistant Commissioner Of Income Tax-1(1), Raipur (C.G.) ……""यथ" / Respondent आयकर अपील सं. / Ita Nos.135, 136 & 138/Rpr/2024 "नधा"रण वष" / Assessment Years : 2013-14, 2014-15 & 2015-16 The Deputy Commissioner Of Income Tax-(Central)-1, Raipur (C.G.)

For Appellant: Shri Sunil Kumar Agrawal &For Respondent: Shri S.L Anuragi, CIT-DR
Section 133ASection 143(3)Section 148Section 151Section 151(2)

…आयकर अपील"य अ"धकरण "यायपीठ रायपुर म"। IN THE INCOME TAX APPELLATE TRIBUNAL, RAIPUR BENCH, RAIPUR BEFORE SHRI RAVISH SOOD, JUDICIAL MEMBER AND SHRI ARUN KHODPIA, ACCOUNTANT MEMBER आयकर अपील सं. / ITA Nos.122, 123 & 124/RPR/2024 "नधा"रण वष" / Assessment Years : 2013-14, 2014-15 & 2015-16 Kamlesh Kumar Kesharwani 112, Janta Colony, Gudhiyari, Raipur (C.G.)-492 001 PAN: AEWPK6876Q .......अपीलाथ" / Appellant बनाम / V/s. The Assistant Commissioner of Income Tax-1(1), Raipur (C.G.) ……""यथ" / Respondent आयकर अपील सं. / ITA Nos.135, 136 & 138/RPR/2024 "नधा"रण वष" / Assessment Years : 2013-14, 2014-15 & 2015-16 The Deputy…

KAMLESH KUMAR KESHARWANI,RAIPUR vs. ASSISTANT COMMISSIONER OF INCOME TAX-1(1), RAIPUR, RAIPUR

In the result, appeal filed by the assessee in ITA No

ITA 123/RPR/2024[2014-15]Status: DisposedITAT Raipur10 Feb 2025AY 2014-15

Bench: Shri Ravish Sood & Shri Arun Khodpiaआयकर अपील सं. / Ita Nos.122, 123 & 124/Rpr/2024 "नधा"रण वष" / Assessment Years : 2013-14, 2014-15 & 2015-16 Kamlesh Kumar Kesharwani 112, Janta Colony, Gudhiyari, Raipur (C.G.)-492 001 Pan: Aewpk6876Q .......अपीलाथ" / Appellant बनाम / V/S. The Assistant Commissioner Of Income Tax-1(1), Raipur (C.G.) ……""यथ" / Respondent आयकर अपील सं. / Ita Nos.135, 136 & 138/Rpr/2024 "नधा"रण वष" / Assessment Years : 2013-14, 2014-15 & 2015-16 The Deputy Commissioner Of Income Tax-(Central)-1, Raipur (C.G.)

For Appellant: Shri Sunil Kumar Agrawal &For Respondent: Shri S.L Anuragi, CIT-DR
Section 133ASection 143(3)Section 148Section 151Section 151(2)

…आयकर अपील"य अ"धकरण "यायपीठ रायपुर म"। IN THE INCOME TAX APPELLATE TRIBUNAL, RAIPUR BENCH, RAIPUR BEFORE SHRI RAVISH SOOD, JUDICIAL MEMBER AND SHRI ARUN KHODPIA, ACCOUNTANT MEMBER आयकर अपील सं. / ITA Nos.122, 123 & 124/RPR/2024 "नधा"रण वष" / Assessment Years : 2013-14, 2014-15 & 2015-16 Kamlesh Kumar Kesharwani 112, Janta Colony, Gudhiyari, Raipur (C.G.)-492 001 PAN: AEWPK6876Q .......अपीलाथ" / Appellant बनाम / V/s. The Assistant Commissioner of Income Tax-1(1), Raipur (C.G.) ……""यथ" / Respondent आयकर अपील सं. / ITA Nos.135, 136 & 138/RPR/2024 "नधा"रण वष" / Assessment Years : 2013-14, 2014-15 & 2015-16 The Deputy…

KAMLESH KUMAR KESHARWANI,RAIPUR vs. ASSISTANT COMMISSIONER OF INCOME TAX-1(1), RAIPUR, RAIPUR

In the result, appeal filed by the assessee in ITA No

ITA 122/RPR/2024[2013-14]Status: DisposedITAT Raipur10 Feb 2025AY 2013-14

Bench: Shri Ravish Sood & Shri Arun Khodpiaआयकर अपील सं. / Ita Nos.122, 123 & 124/Rpr/2024 "नधा"रण वष" / Assessment Years : 2013-14, 2014-15 & 2015-16 Kamlesh Kumar Kesharwani 112, Janta Colony, Gudhiyari, Raipur (C.G.)-492 001 Pan: Aewpk6876Q .......अपीलाथ" / Appellant बनाम / V/S. The Assistant Commissioner Of Income Tax-1(1), Raipur (C.G.) ……""यथ" / Respondent आयकर अपील सं. / Ita Nos.135, 136 & 138/Rpr/2024 "नधा"रण वष" / Assessment Years : 2013-14, 2014-15 & 2015-16 The Deputy Commissioner Of Income Tax-(Central)-1, Raipur (C.G.)

For Appellant: Shri Sunil Kumar Agrawal &For Respondent: Shri S.L Anuragi, CIT-DR
Section 133ASection 143(3)Section 148Section 151Section 151(2)

…आयकर अपील"य अ"धकरण "यायपीठ रायपुर म"। IN THE INCOME TAX APPELLATE TRIBUNAL, RAIPUR BENCH, RAIPUR BEFORE SHRI RAVISH SOOD, JUDICIAL MEMBER AND SHRI ARUN KHODPIA, ACCOUNTANT MEMBER आयकर अपील सं. / ITA Nos.122, 123 & 124/RPR/2024 "नधा"रण वष" / Assessment Years : 2013-14, 2014-15 & 2015-16 Kamlesh Kumar Kesharwani 112, Janta Colony, Gudhiyari, Raipur (C.G.)-492 001 PAN: AEWPK6876Q .......अपीलाथ" / Appellant बनाम / V/s. The Assistant Commissioner of Income Tax-1(1), Raipur (C.G.) ……""यथ" / Respondent आयकर अपील सं. / ITA Nos.135, 136 & 138/RPR/2024 "नधा"रण वष" / Assessment Years : 2013-14, 2014-15 & 2015-16 The Deputy…

SHREE SHANTI INDUSTRIES,RAIPUR vs. INCOME TAX OFFICER, WARD 1(2), RAIPUR

In the result, appeal of the assessee firm is allowed for statistical purposes in terms of the aforesaid observations

ITA 545/RPR/2024[2016-17]Status: DisposedITAT Raipur21 Jan 2025AY 2016-17

Bench: Shri Ravish Soodआयकर अपील सं. / Ita No. 545/Rpr/2024 "नधा"रण वष" / Assessment Year : 2016-17 Shree Shanti Industries Heerapur, Raipur (C.G.)-492 001 Pan: Abcfs3156Q .......अपीलाथ" / Appellant बनाम / V/S. The Income Tax Officer, Ward-1(2), Raipur ……""यथ" / Respondent

For Appellant: Shri Praveen Goyal, CAFor Respondent: Smt. Anubhaa Tah Goel, Sr. DR
Section 131Section 133ASection 143(2)Section 143(3)Section 250

…आयकर अपील"य अ"धकरण "यायपीठ “एक-सद"य” मामला रायपुर म" IN THE INCOME TAX APPELLATE TRIBUNAL RAIPUR BENCH “SMC”, RAIPUR "ी रवीश सूद, "या"यक सद"य के सम" BEFORE SHRI RAVISH SOOD, JUDICIAL MEMBER आयकर अपील सं. / ITA No. 545/RPR/2024 "नधा"रण वष" / Assessment Year : 2016-17 Shree Shanti Industries Heerapur, Raipur (C.G.)-492 001 PAN: ABCFS3156Q .......अपीलाथ" / Appellant बनाम / V/s. The Income Tax Officer, Ward-1(2), Raipur ……""यथ" / Respondent Assessee by : Shri Praveen Goyal, CA Revenue by : Smt. Anubhaa Tah Goel, Sr. DR सुनवाई क" तार"ख / Date of Hearing : 13.01.2025 घोषणा क" तार"ख / Date of Pronouncement : 21.01.2…

FINESSE JEWELS PRIVATE LIMITED ,JAIPUR vs. DEPUTY COMMISSIONER OF INCOME, CIRCLE 1, JPR, JAIPUR

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

ITA 1249/JPR/2024[2012-13]Status: DisposedITAT Jaipur11 Dec 2024AY 2012-13

Bench: Dr. S. Seethalakshmi & Shri Gagan Goyalfinesse Jewels Private Limited, A-467 Jaipur, Vidhyut Nagar, Jaipur, Ajmer Road- 302 021. Pan No.: Aabcf 4438R ..... Appellant Vs. Dcit, Circle-1, Jaipur – 302 021. ..... Respondent

For Appellant: Mr. Mukesh Kumar Sharma, Adv., Ld. ARFor Respondent: Mr. Gautam Singh Choudhary, JCIT, DR
Section 143(3)Section 250Section 271(1)(c)

…6.04.2015 whereby the Supreme Court has dismissed the SLP and confirmed the order dated 09.12.2014 passed by the Gujarat High Court and other decisions of the High Court of Gujarat in the case of Sanjay Oilcake Industries Vs. Commissioner of Income Tax (2009) 316 ITR 274 (Guj) and N.K. Industries Ltd. Vs. Dy. C.I.T., Tax Appeal No.240/2003 decided on 20.06.2016, the parties are bound by the principle of law pronounced in the aforesaid three judgments. 4. We remit back the case to the Assessing Officer for deciding afresh on the factual matrix. The authority will accept the law but the transaction whether it is g…

SHRI RAJESH BHAVARLAL JAIN ,MUMBAI vs. INCOMETAX OFFICER 21(3)(1), MUMBAI

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

ITA 3605/MUM/2024[2011-12]Status: DisposedITAT Mumbai09 Dec 2024AY 2011-12

Bench: Shri Amarjit Singh & Shri Sunil Kumar Singhassessment Year: 2011-12

For Appellant: Shri Nisheeth DoshiFor Respondent: Shri R.R. Makwana, Sr. DR
Section 143(3)Section 234ASection 274Section 69C

…on 06.04.2015 whereby the Supreme Court has dismissed the SLP confirmed the order dated 09.12.2014 passed by the Gujarat High Court and other decisions of the High Court of Gujarat in the case of Sanjay Oilcake Industries Vs. Commissioner of Income Tax (2009) 316 ITR 274 (Guj) and N.K. Industries Ltd. Vs. Dy. C.I.T., Tax Appeal No.240/2003 decided on 20.06.2016, the parties are bound by the principle of law Pronounced in the aforesaid three judgments. 19. Upon careful consideration, I note that this is not an appeal by the Revenue. the enhancement of disallowance cannot be considered by the ITAT. Further on facts…

SHRI PREM INDUSTRIES,BHARATPUR vs. INCOME TAX OFFICER WARD-1, BHARATPUR

The appeal is disposed of, and the matter is remanded to

ITA 877/JPR/2024[2018-19]Status: DisposedITAT Jaipur29 Nov 2024AY 2018-19

Bench: SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member), SHRI NARINDER KUMAR (Judicial Member)

For Appellant: Shri Rajendra Agarwal, CAFor Respondent: Shri Anup Singh, Addl. CIT
Section 144BSection 147Section 271ASection 69CSection 70

…is Court reduced the addition to 5% of the amount in question. In that case, the purchases were found to be genuine, however, the CIT(A) taxed 25% of the amount relying on another decision of Madras Court in the case of Sanjay Oilcake Industries v. CIT [2009] 316 ITR 274, which was reduced by the Tribunal to 5% of the amount. He, therefore, submitted that the Tribunal has committed serious error in confirming the addition at 25% of the amount 31 Shri Prem Industries vs. ITO 9.1 Mr. Soparkar has placed reliance upon a decision of this Court passed in Tax Appeal No.616/2005 & allied matter disposed of on 05.11.2…

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Sanjay Oilcake Industries v. CIT (316 ITR 274) — Cited in 460 Judgments | BharatTax