Sargam Cinema, Haldwani v. Commissioner of Income-tax, Haldwani

Jamaluddin S/O Shri Chunir Ahmed, Ghaziabad vs. ITO Ward 1(3), Ghaziabad

Bench: Shri Satbeer Singh Godara & Shri Manish Agarwal

…of the AO and the view taken by the ITAT and CIT (A) in favour of the respondent-assessee is the correct enunciation of law. 15. Learned counsel has placed reliance on the decision of the Sargam Cinema, Haldwani v. Commissioner of Income-tax, Haldwani [(2010) 15 SCC 546], to contend that the books of account must have been rejected. 16. We have heard the learned counsel appearing on behalf of the parties and perused the record. 17. It is expedient to primarily advert to Section 145(3) of the Act which deals with the method of accounting and provides that in cases where the AO is not satisfied about the correctnes…

Jamaluddin, Ghaziabad vs. ITO Ward-1(3), Ghaziabad

Bench: Shri Satbeer Singh Godara & Shri Manish Agarwal

…of the AO and the view taken by the ITAT and CIT (A) in favour of the respondent-assessee is the correct enunciation of law. 15. Learned counsel has placed reliance on the decision of the Sargam Cinema, Haldwani v. Commissioner of Income-tax, Haldwani [(2010) 15 SCC 546], to contend that the books of account must have been rejected. 16. We have heard the learned counsel appearing on behalf of the parties and perused the record. 17. It is expedient to primarily advert to Section 145(3) of the Act which deals with the method of accounting and provides that in cases where the AO is not satisfied about the correctnes…

Pr. Commissioner of Income Tax (Central) -I vs. M/S Forum Sales Pvt. Ltd

The appeals stand dismissed

Bench: HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV,HON'BLE MR. JUSTICE YASHWANT VARMA

…d CIT (A) in favour of the respondent-assessee is the correct enunciation of law. 15. Learned counsel has placed reliance on the decision of the Hon’ble Supreme Court in the case of Sargam Cinema, Haldwani v. Commissioner of Income-tax, Haldwani [(2010) 15 SCC 546], to contend that the books of account must have been rejected. 16. We have heard the learned counsel appearing on behalf of the parties and perused the record. 17. It is expedient to primarily advert to Section 145(3) of the Act which deals with the method of accounting and provides that in cases where the AO is not satisfied about the co…