Sarla Handicrafts (P.) Ltd. v. Addl.CIT

296 ITR 94High Court2008#8400 most cited
13

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2012 to 2023.

Issues it is cited on

section 115bbsection 115bsection 69csection 115bbeincome from other sourcessection 115incriminating materialsearch and seizuresection 153asection 69section 68section 11

Judgments citing Sarla Handicrafts (P.) Ltd. v. Addl.CIT

M/S VATSALYA BUILDERS & DEVELOPMENT PVT LTD ,NAGPUR vs. ACIT CENTRAL CIRCLE1(2), NAGPUR

In the result, the appeal filed by the assessee in ITA

ITA 87/NAG/2018[2013-2014]Status: DisposedITAT Nagpur31 Oct 2023AY 2013-2014

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Raviआयकर अपील सं. / Ita Nos.85 To 87 & 210/Nag/2018 िनधा"रण वष" / Assessment Years : 2011-12 To 2014-15 M/S. Vatsalya Builders & Vs. Acit, Central Circle- Developers Pvt. Ltd., 1(2), Nagpur. 202, Ganesh Chambers, Dhantoli, Nagpur- 440012. Pan : Aabcv6745K Appellant Respondent Assessee By : Shri Mukesh Agrawal Revenue By : Shri Kailash G. Kanojiya Date Of Hearing : 17.10.2023 Date Of Pronouncement : 31.10.2023 आदेश / Order Per Inturi Rama Rao, Am : These Are The Appeals Filed By The Assessee Directed Against The Different Orders Of Ld. Commissioner Of Income Tax (Appeals)- 3, Nagpur [‘The Cit(A)’] Dated 26.02.2018 & 22.06.2018 For The Assessment Years 2011-12 To 2014-15 Respectively. 2. Since The Identical Facts & Common Issues Are Involved In All The Above Captioned Four Appeals Of The Assessee, We Proceed To Dispose Of The Same By This Common Order. 3. For The Sake Of Convenience & Clarity, The Facts Relevant To The Appeal In Ita No.85/Nag/2018 For The Assessment Year 2011-12 Are Stated Herein.

For Appellant: Shri Mukesh AgrawalFor Respondent: Shri Kailash G. Kanojiya
Section 115BSection 14Section 143(3)Section 153ASection 68Section 69C

…) placing reliance on the decision of the Hon’ble Gujarat High Court in the case of Fakir Mohmed Haji Hasan vs. CIT, 247 ITR 290 (Gujarat) and on the decision of the Hon’ble Punjab & Haryana High Court in the case of Sarla Handicrafts (P.) Ltd. vs. Addl. CIT, 296 ITR 94 (P&H). 5. Being aggrieved, an appeal was filed before the ld. CIT(A), who vide impugned order confirmed the action of the Assessing Officer placing reliance on the decision of the Hon’ble Kerala High Court in the case of Kerala Sponge Iron Ltd., 379 ITR 330 (Kerala). 6. Being aggrieved, the appellant is in appeal before us in the present appeal. 7…

M/S VATSALYA BUILDERS & DEVELOPMENT PVT LTD ,NAGPUR vs. ACIT CENTRAL CIRCLE1(2), NAGPUR

In the result, the appeal filed by the assessee in ITA

ITA 86/NAG/2018[2012-2013]Status: DisposedITAT Nagpur31 Oct 2023AY 2012-2013

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Raviआयकर अपील सं. / Ita Nos.85 To 87 & 210/Nag/2018 िनधा"रण वष" / Assessment Years : 2011-12 To 2014-15 M/S. Vatsalya Builders & Vs. Acit, Central Circle- Developers Pvt. Ltd., 1(2), Nagpur. 202, Ganesh Chambers, Dhantoli, Nagpur- 440012. Pan : Aabcv6745K Appellant Respondent Assessee By : Shri Mukesh Agrawal Revenue By : Shri Kailash G. Kanojiya Date Of Hearing : 17.10.2023 Date Of Pronouncement : 31.10.2023 आदेश / Order Per Inturi Rama Rao, Am : These Are The Appeals Filed By The Assessee Directed Against The Different Orders Of Ld. Commissioner Of Income Tax (Appeals)- 3, Nagpur [‘The Cit(A)’] Dated 26.02.2018 & 22.06.2018 For The Assessment Years 2011-12 To 2014-15 Respectively. 2. Since The Identical Facts & Common Issues Are Involved In All The Above Captioned Four Appeals Of The Assessee, We Proceed To Dispose Of The Same By This Common Order. 3. For The Sake Of Convenience & Clarity, The Facts Relevant To The Appeal In Ita No.85/Nag/2018 For The Assessment Year 2011-12 Are Stated Herein.

For Appellant: Shri Mukesh AgrawalFor Respondent: Shri Kailash G. Kanojiya
Section 115BSection 14Section 143(3)Section 153ASection 68Section 69C

…) placing reliance on the decision of the Hon’ble Gujarat High Court in the case of Fakir Mohmed Haji Hasan vs. CIT, 247 ITR 290 (Gujarat) and on the decision of the Hon’ble Punjab & Haryana High Court in the case of Sarla Handicrafts (P.) Ltd. vs. Addl. CIT, 296 ITR 94 (P&H). 5. Being aggrieved, an appeal was filed before the ld. CIT(A), who vide impugned order confirmed the action of the Assessing Officer placing reliance on the decision of the Hon’ble Kerala High Court in the case of Kerala Sponge Iron Ltd., 379 ITR 330 (Kerala). 6. Being aggrieved, the appellant is in appeal before us in the present appeal. 7…

M/S VATSALYA BUILDERS & DEVELOPMENT PVT LTD ,NAGPUR vs. ACIT CENTRAL CIRCLE1(2), NAGPUR

In the result, the appeal filed by the assessee in ITA

ITA 85/NAG/2018[2011-2012]Status: DisposedITAT Nagpur31 Oct 2023AY 2011-2012

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Raviआयकर अपील सं. / Ita Nos.85 To 87 & 210/Nag/2018 िनधा"रण वष" / Assessment Years : 2011-12 To 2014-15 M/S. Vatsalya Builders & Vs. Acit, Central Circle- Developers Pvt. Ltd., 1(2), Nagpur. 202, Ganesh Chambers, Dhantoli, Nagpur- 440012. Pan : Aabcv6745K Appellant Respondent Assessee By : Shri Mukesh Agrawal Revenue By : Shri Kailash G. Kanojiya Date Of Hearing : 17.10.2023 Date Of Pronouncement : 31.10.2023 आदेश / Order Per Bench : These Are The Appeals Filed By The Assessee Directed Against The Different Orders Of Ld. Commissioner Of Income Tax (Appeals)- 3, Nagpur [‘The Cit(A)’] Dated 26.02.2018 & 22.06.2018 For The Assessment Years 2011-12 To 2014-15 Respectively. 2. Since The Identical Facts & Common Issues Are Involved In All The Above Captioned Four Appeals Of The Assessee, We Proceed To Dispose Of The Same By This Common Order. 3. For The Sake Of Convenience & Clarity, The Facts Relevant To The Appeal In Ita No.85/Nag/2018 For The Assessment Year 2011-12 Are Stated Herein.

For Appellant: Shri Mukesh AgrawalFor Respondent: Shri Kailash G. Kanojiya
Section 115BSection 14Section 143(3)Section 153ASection 68Section 69C

…) placing reliance on the decision of the Hon’ble Gujarat High Court in the case of Fakir Mohmed Haji Hasan vs. CIT, 247 ITR 290 (Gujarat) and on the decision of the Hon’ble Punjab & Haryana High Court in the case of Sarla Handicrafts (P.) Ltd. vs. Addl. CIT, 296 ITR 94 (P&H). 5. Being aggrieved, an appeal was filed before the ld. CIT(A), who vide impugned order confirmed the action of the Assessing Officer placing reliance on the decision of the Hon’ble Kerala High Court in the case of Kerala Sponge Iron Ltd., 379 ITR 330 (Kerala). 6. Being aggrieved, the appellant is in appeal before us in the present appeal. 7…

M/S VATSALYA BUILDERS ,NAGPUR vs. ASSISTANT COMISSIONER OF INCOME TAX CENTARL CIRCLE 1(2), NAGPUR

In the result, the appeal filed by the assessee in ITA

ITA 210/NAG/2018[2014-15]Status: DisposedITAT Nagpur31 Oct 2023AY 2014-15

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Raviआयकर अपील सं. / Ita Nos.85 To 87 & 210/Nag/2018 िनधा"रण वष" / Assessment Years : 2011-12 To 2014-15 M/S. Vatsalya Builders & Vs. Acit, Central Circle- Developers Pvt. Ltd., 1(2), Nagpur. 202, Ganesh Chambers, Dhantoli, Nagpur- 440012. Pan : Aabcv6745K Appellant Respondent Assessee By : Shri Mukesh Agrawal Revenue By : Shri Kailash G. Kanojiya Date Of Hearing : 17.10.2023 Date Of Pronouncement : 31.10.2023 आदेश / Order Per Inturi Rama Rao, Am : These Are The Appeals Filed By The Assessee Directed Against The Different Orders Of Ld. Commissioner Of Income Tax (Appeals)- 3, Nagpur [‘The Cit(A)’] Dated 26.02.2018 & 22.06.2018 For The Assessment Years 2011-12 To 2014-15 Respectively. 2. Since The Identical Facts & Common Issues Are Involved In All The Above Captioned Four Appeals Of The Assessee, We Proceed To Dispose Of The Same By This Common Order. 3. For The Sake Of Convenience & Clarity, The Facts Relevant To The Appeal In Ita No.85/Nag/2018 For The Assessment Year 2011-12 Are Stated Herein.

For Appellant: Shri Mukesh AgrawalFor Respondent: Shri Kailash G. Kanojiya
Section 115BSection 14Section 143(3)Section 153ASection 68Section 69C

…) placing reliance on the decision of the Hon’ble Gujarat High Court in the case of Fakir Mohmed Haji Hasan vs. CIT, 247 ITR 290 (Gujarat) and on the decision of the Hon’ble Punjab & Haryana High Court in the case of Sarla Handicrafts (P.) Ltd. vs. Addl. CIT, 296 ITR 94 (P&H). 5. Being aggrieved, an appeal was filed before the ld. CIT(A), who vide impugned order confirmed the action of the Assessing Officer placing reliance on the decision of the Hon’ble Kerala High Court in the case of Kerala Sponge Iron Ltd., 379 ITR 330 (Kerala). 6. Being aggrieved, the appellant is in appeal before us in the present appeal. 7…

ASSISTANT COMMISSIONER INCOME-TAX vs. D.M. CORPORATION PVT. LTD.,, KOLHAPUR

In the result, appeals of Revenue for assessment years 2006-07 to 2009-10 are allowed and for assessment years 2010-11 to 2012-13 are dismissed

ITA 1811/PUN/2014[2012-13]Status: DisposedITAT Pune23 Mar 2018AY 2012-13

Bench: Ms. Sushma Chowla, Jm & Shri D. Karunakara Rao, Am आयकर अपीऱ सं. / Ita Nos.1805 To 1811/Pun/2014 यििाारण वषा / Assessment Years : 2006-07 To 2012-13 The Asst. Commissioner Of Income Tax, अऩीऱाथी/Appellant Central Circle, Kolhapur …. Vs. D.M. Corporation Pvt. Ltd., 240/B, Mohite House, Gen. Thorat Marg, …. प्रत्यथी / Respondent Tarabai Park, Kolhapur Pan: Aadcm6281H

For Appellant: Ms. Nirupama Kotru, CITFor Respondent: S/Shri Nikhil Pathak /
Section 119(2)Section 132Section 132(4)Section 139(1)Section 143(1)Section 143(3)Section 153ASection 80I

…tional benefits? For the above said, reliance was placed on the following decisions:- i) Charchit Agarwal Vs. ACIT (2009) 34 SOT 348 (Del) ii) CIT Vs. Sun Engineering Works (P.) Ltd. (1992) 198 ITR 297 (SC) iii) Sarla Handicrafts (P.) Ltd. Vs. Addl.CIT (2008) 296 ITR 94 (P&H) iv) Suncity Alloys (P.) Ltd. Vs. ACIT (2009) 124 TTJ 674 (JD) v) Dhanush General Stores Vs. CIT (2011) 339 ITR 651 (Chhattisgarh) vi) Shri Gajendra D. Pawar Vs. DCIT in ITA Nos.1009 to 1012/PUN/2015, relating to assessment years 2005-06 to 2008-09, order dated 31.10.2017 11. The learned Authorized Representative for the assessee in reply, p…

ASSISTANT COMMISSIONER INCOME-TAX vs. D.M. CORPORATION PVT. LTD.,, KOLHAPUR

In the result, appeals of Revenue for assessment years 2006-07 to 2009-10 are allowed and for assessment years 2010-11 to 2012-13 are dismissed

ITA 1810/PUN/2014[2011-12]Status: DisposedITAT Pune23 Mar 2018AY 2011-12

Bench: Ms. Sushma Chowla, Jm & Shri D. Karunakara Rao, Am आयकर अपीऱ सं. / Ita Nos.1805 To 1811/Pun/2014 यििाारण वषा / Assessment Years : 2006-07 To 2012-13 The Asst. Commissioner Of Income Tax, अऩीऱाथी/Appellant Central Circle, Kolhapur …. Vs. D.M. Corporation Pvt. Ltd., 240/B, Mohite House, Gen. Thorat Marg, …. प्रत्यथी / Respondent Tarabai Park, Kolhapur Pan: Aadcm6281H

For Appellant: Ms. Nirupama Kotru, CITFor Respondent: S/Shri Nikhil Pathak /
Section 119(2)Section 132Section 132(4)Section 139(1)Section 143(1)Section 143(3)Section 153ASection 80I

…tional benefits? For the above said, reliance was placed on the following decisions:- i) Charchit Agarwal Vs. ACIT (2009) 34 SOT 348 (Del) ii) CIT Vs. Sun Engineering Works (P.) Ltd. (1992) 198 ITR 297 (SC) iii) Sarla Handicrafts (P.) Ltd. Vs. Addl.CIT (2008) 296 ITR 94 (P&H) iv) Suncity Alloys (P.) Ltd. Vs. ACIT (2009) 124 TTJ 674 (JD) v) Dhanush General Stores Vs. CIT (2011) 339 ITR 651 (Chhattisgarh) vi) Shri Gajendra D. Pawar Vs. DCIT in ITA Nos.1009 to 1012/PUN/2015, relating to assessment years 2005-06 to 2008-09, order dated 31.10.2017 11. The learned Authorized Representative for the assessee in reply, p…

ASSISTANT COMMISSIONER INCOME-TAX vs. D.M. CORPORATION PVT. LTD.,, KOLHAPUR

In the result, appeals of Revenue for assessment years 2006-07 to 2009-10 are allowed and for assessment years 2010-11 to 2012-13 are dismissed

ITA 1809/PUN/2014[2010-11]Status: DisposedITAT Pune23 Mar 2018AY 2010-11

Bench: Ms. Sushma Chowla, Jm & Shri D. Karunakara Rao, Am आयकर अपीऱ सं. / Ita Nos.1805 To 1811/Pun/2014 यििाारण वषा / Assessment Years : 2006-07 To 2012-13 The Asst. Commissioner Of Income Tax, अऩीऱाथी/Appellant Central Circle, Kolhapur …. Vs. D.M. Corporation Pvt. Ltd., 240/B, Mohite House, Gen. Thorat Marg, …. प्रत्यथी / Respondent Tarabai Park, Kolhapur Pan: Aadcm6281H

For Appellant: Ms. Nirupama Kotru, CITFor Respondent: S/Shri Nikhil Pathak /
Section 119(2)Section 132Section 132(4)Section 139(1)Section 143(1)Section 143(3)Section 153ASection 80I

…tional benefits? For the above said, reliance was placed on the following decisions:- i) Charchit Agarwal Vs. ACIT (2009) 34 SOT 348 (Del) ii) CIT Vs. Sun Engineering Works (P.) Ltd. (1992) 198 ITR 297 (SC) iii) Sarla Handicrafts (P.) Ltd. Vs. Addl.CIT (2008) 296 ITR 94 (P&H) iv) Suncity Alloys (P.) Ltd. Vs. ACIT (2009) 124 TTJ 674 (JD) v) Dhanush General Stores Vs. CIT (2011) 339 ITR 651 (Chhattisgarh) vi) Shri Gajendra D. Pawar Vs. DCIT in ITA Nos.1009 to 1012/PUN/2015, relating to assessment years 2005-06 to 2008-09, order dated 31.10.2017 11. The learned Authorized Representative for the assessee in reply, p…

ASSISTANT COMMISSIONER INCOME-TAX vs. D.M. CORPORATION PVT. LTD.,, KOLHAPUR

In the result, appeals of Revenue for assessment years 2006-07 to 2009-10 are allowed and for assessment years 2010-11 to 2012-13 are dismissed

ITA 1808/PUN/2014[2009-10]Status: DisposedITAT Pune23 Mar 2018AY 2009-10

Bench: Ms. Sushma Chowla, Jm & Shri D. Karunakara Rao, Am आयकर अपीऱ सं. / Ita Nos.1805 To 1811/Pun/2014 यििाारण वषा / Assessment Years : 2006-07 To 2012-13 The Asst. Commissioner Of Income Tax, अऩीऱाथी/Appellant Central Circle, Kolhapur …. Vs. D.M. Corporation Pvt. Ltd., 240/B, Mohite House, Gen. Thorat Marg, …. प्रत्यथी / Respondent Tarabai Park, Kolhapur Pan: Aadcm6281H

For Appellant: Ms. Nirupama Kotru, CITFor Respondent: S/Shri Nikhil Pathak /
Section 119(2)Section 132Section 132(4)Section 139(1)Section 143(1)Section 143(3)Section 153ASection 80I

…tional benefits? For the above said, reliance was placed on the following decisions:- i) Charchit Agarwal Vs. ACIT (2009) 34 SOT 348 (Del) ii) CIT Vs. Sun Engineering Works (P.) Ltd. (1992) 198 ITR 297 (SC) iii) Sarla Handicrafts (P.) Ltd. Vs. Addl.CIT (2008) 296 ITR 94 (P&H) iv) Suncity Alloys (P.) Ltd. Vs. ACIT (2009) 124 TTJ 674 (JD) v) Dhanush General Stores Vs. CIT (2011) 339 ITR 651 (Chhattisgarh) vi) Shri Gajendra D. Pawar Vs. DCIT in ITA Nos.1009 to 1012/PUN/2015, relating to assessment years 2005-06 to 2008-09, order dated 31.10.2017 11. The learned Authorized Representative for the assessee in reply, p…

ASSISTANT COMMISSIONER INCOME-TAX vs. D.M. CORPORATION PVT. LTD.,, KOLHAPUR

In the result, appeals of Revenue for assessment years 2006-07 to 2009-10 are allowed and for assessment years 2010-11 to 2012-13 are dismissed

ITA 1807/PUN/2014[2008-09]Status: DisposedITAT Pune23 Mar 2018AY 2008-09

Bench: Ms. Sushma Chowla, Jm & Shri D. Karunakara Rao, Am आयकर अपीऱ सं. / Ita Nos.1805 To 1811/Pun/2014 यििाारण वषा / Assessment Years : 2006-07 To 2012-13 The Asst. Commissioner Of Income Tax, अऩीऱाथी/Appellant Central Circle, Kolhapur …. Vs. D.M. Corporation Pvt. Ltd., 240/B, Mohite House, Gen. Thorat Marg, …. प्रत्यथी / Respondent Tarabai Park, Kolhapur Pan: Aadcm6281H

For Appellant: Ms. Nirupama Kotru, CITFor Respondent: S/Shri Nikhil Pathak /
Section 119(2)Section 132Section 132(4)Section 139(1)Section 143(1)Section 143(3)Section 153ASection 80I

…tional benefits? For the above said, reliance was placed on the following decisions:- i) Charchit Agarwal Vs. ACIT (2009) 34 SOT 348 (Del) ii) CIT Vs. Sun Engineering Works (P.) Ltd. (1992) 198 ITR 297 (SC) iii) Sarla Handicrafts (P.) Ltd. Vs. Addl.CIT (2008) 296 ITR 94 (P&H) iv) Suncity Alloys (P.) Ltd. Vs. ACIT (2009) 124 TTJ 674 (JD) v) Dhanush General Stores Vs. CIT (2011) 339 ITR 651 (Chhattisgarh) vi) Shri Gajendra D. Pawar Vs. DCIT in ITA Nos.1009 to 1012/PUN/2015, relating to assessment years 2005-06 to 2008-09, order dated 31.10.2017 11. The learned Authorized Representative for the assessee in reply, p…

ASSISTANT COMMISSIONER INCOME-TAX vs. D.M. CORPORATION PVT. LTD.,, KOLHAPUR

In the result, appeals of Revenue for assessment years 2006-07 to 2009-10 are allowed and for assessment years 2010-11 to 2012-13 are dismissed

ITA 1806/PUN/2014[2007-08]Status: DisposedITAT Pune23 Mar 2018AY 2007-08

Bench: Ms. Sushma Chowla, Jm & Shri D. Karunakara Rao, Am आयकर अपीऱ सं. / Ita Nos.1805 To 1811/Pun/2014 यििाारण वषा / Assessment Years : 2006-07 To 2012-13 The Asst. Commissioner Of Income Tax, अऩीऱाथी/Appellant Central Circle, Kolhapur …. Vs. D.M. Corporation Pvt. Ltd., 240/B, Mohite House, Gen. Thorat Marg, …. प्रत्यथी / Respondent Tarabai Park, Kolhapur Pan: Aadcm6281H

For Appellant: Ms. Nirupama Kotru, CITFor Respondent: S/Shri Nikhil Pathak /
Section 119(2)Section 132Section 132(4)Section 139(1)Section 143(1)Section 143(3)Section 153ASection 80I

…tional benefits? For the above said, reliance was placed on the following decisions:- i) Charchit Agarwal Vs. ACIT (2009) 34 SOT 348 (Del) ii) CIT Vs. Sun Engineering Works (P.) Ltd. (1992) 198 ITR 297 (SC) iii) Sarla Handicrafts (P.) Ltd. Vs. Addl.CIT (2008) 296 ITR 94 (P&H) iv) Suncity Alloys (P.) Ltd. Vs. ACIT (2009) 124 TTJ 674 (JD) v) Dhanush General Stores Vs. CIT (2011) 339 ITR 651 (Chhattisgarh) vi) Shri Gajendra D. Pawar Vs. DCIT in ITA Nos.1009 to 1012/PUN/2015, relating to assessment years 2005-06 to 2008-09, order dated 31.10.2017 11. The learned Authorized Representative for the assessee in reply, p…

ASSISTANT COMMISSIONER INCOME-TAX vs. D.M. CORPORATION PVT. LTD.,, KOLHAPUR

In the result, appeals of Revenue for assessment years 2006-07 to 2009-10 are allowed and for assessment years 2010-11 to 2012-13 are dismissed

ITA 1805/PUN/2014[2006-07]Status: DisposedITAT Pune23 Mar 2018AY 2006-07

Bench: Ms. Sushma Chowla, Jm & Shri D. Karunakara Rao, Am आयकर अपीऱ सं. / Ita Nos.1805 To 1811/Pun/2014 यििाारण वषा / Assessment Years : 2006-07 To 2012-13 The Asst. Commissioner Of Income Tax, अऩीऱाथी/Appellant Central Circle, Kolhapur …. Vs. D.M. Corporation Pvt. Ltd., 240/B, Mohite House, Gen. Thorat Marg, …. प्रत्यथी / Respondent Tarabai Park, Kolhapur Pan: Aadcm6281H

For Appellant: Ms. Nirupama Kotru, CITFor Respondent: S/Shri Nikhil Pathak /
Section 119(2)Section 132Section 132(4)Section 139(1)Section 143(1)Section 143(3)Section 153ASection 80I

…tional benefits? For the above said, reliance was placed on the following decisions:- i) Charchit Agarwal Vs. ACIT (2009) 34 SOT 348 (Del) ii) CIT Vs. Sun Engineering Works (P.) Ltd. (1992) 198 ITR 297 (SC) iii) Sarla Handicrafts (P.) Ltd. Vs. Addl.CIT (2008) 296 ITR 94 (P&H) iv) Suncity Alloys (P.) Ltd. Vs. ACIT (2009) 124 TTJ 674 (JD) v) Dhanush General Stores Vs. CIT (2011) 339 ITR 651 (Chhattisgarh) vi) Shri Gajendra D. Pawar Vs. DCIT in ITA Nos.1009 to 1012/PUN/2015, relating to assessment years 2005-06 to 2008-09, order dated 31.10.2017 11. The learned Authorized Representative for the assessee in reply, p…

THE RAJASTHAN STATE CO-OP. BANK LTD.,JAIPUR vs. DCIT, JAIPUR

In the result, appeal filed by the assessee is dismissed

ITA 266/JPR/2013[2007-08]Status: DisposedITAT Jaipur17 Apr 2017AY 2007-08
For Appellant: Shri S.R. Sharma (C.A)For Respondent: Shri R.A.Verma (JCIT)
Section 143(3)Section 41Section 41(1)Section 80PSection 80P(2)Section 80P(4)

…matter, supported the order of the lower authorities and has relied upon the following case laws: 1. Geotze (India) Ltd. Vs. CIT 157 Taxman 1 (SC) 2. Chief CIT Vs. Machine tool Corpn of India Ltd. 67 Taxman 363 (Kar) 3. Sarla Handicrafts (P) Ltd Vs. Addl. CIT 296 ITR 94 (P&H) 5. We have heard the rival submissions and pursued the material available on record. The principle contention raised by the ld. AR is that the assessee’s income from its banking business was wholly exempt u/s 80P(2) of the Act in the earlier years (prior A.Y 2007-08) and by way of a note to the computation of income filed with return of ea…

COMMISSIONER OF INCOME TAX

ITA/16/2004HC Delhi17 Apr 2012
Section 133ASection 260ASection 80H

…ITA No. 16 of 2004 Page 1 of 23 * IN THE HIGH COURT OF DELHI AT NEW DELHI + INCOME TAX APPEAL NO. 16/2004 Reserved on: 14th March, 2012 % Date of Decision: 17th April, 2012 COMMISSIONER OF INCOME TAX ...Appellant Through Mr. Anupam Tripathi, Sr. Standing Counsel. VERSUS M/S GOEL JEWELLERS …..Respondent Through Mr. O.S. Bajpai, Sr. Advocate with Mr. V.N. Jha & Ms. Manasvini B…

Sarla Handicrafts (P.) Ltd. v. Addl.CIT (296 ITR 94) — Cited in 13 Judgments | BharatTax