Sheraton Apparels v. ACIT

256 ITR 20High Court2002#2816 most cited

What is Sheraton Apparels v. ACIT authority for?

Books of account include electronic records and are maintained to provide credible financial data for tax returns and to determine income. Penalty under section 271B for not getting accounts audited is applicable only when accounts are maintained, whereas section 271A applies if no accounts are maintained at all.

42

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2025.

Also referred to as

Sheraton Apparels v. ACIT · Section 2(12A) · books of account definition · objectives of books of account · penalty under Section 271A · penalty under Section 271B · failure to maintain accounts · failure to get accounts audited · Section 44AB audit · electronic records · 256 ITR 20 · Bombay High Court

Sections most often in play

Section 144Section 2(12A)Section 148Section 271ASection 271BSection 44ABSection 115BBESection 131

Issues it is cited on

books or books of accountsection 2(12a)penalty under section 271bprejudicial to interest of revenuesection 271cinadequate enquiryassessment order erroneoussection 271black of enquirysection 194asection 194cmere change of opinion

Judgments citing Sheraton Apparels v. ACIT

SHIVAANI SHANNAIAH NIRANJAN,BENGALURU vs. INCOME TAX OFFICER, WARD-2(2)(8), BENGALURU

In the result, the appeal filed by the assessee is allowed

ITA 1066/PUN/2025[2017-18]Status: DisposedITAT Bangalore24 Nov 2025AY 2017-18

Bench: Shri Waseem Ahmed & Shri Soundararajan K.Assessment Year : 2017-18

For Appellant: Shri T.S. Rajan, CA
Section 2Section 35Section 69A

…day- books, cash books, account-books and other books, whether kept in the written form or as print-outs of data stored in a floppy, disc, tape or any other form of electro- magnetic data storage device;" In the case of Sheraton Apparels v. Asstt. CIT [2002J 256 ITR 20 (Born HC) Page 3 of 6 Bombay High Court laid down the following objectives of books of accounts: a. to provide credible data and information to file the tax returns; b. to provide up to date information of assets and liabilities with a view to derive information so as to prepare a profit and loss account and draw a balance-sheet to determine inco…

DCIT - CIRCLE4(1)(1), MUMBAI vs. AHINSA INFRASTRUCTURE AND DEVELOPERS LIMITED, MUMBAI

In the result, the appeal filed by the Revenue is dismissed

ITA 2631/MUM/2023[2014]Status: DisposedITAT Mumbai31 Dec 2024

Bench: Justice (Retd.) Shri C.V. Bhadang & Shri B.R. Baskaranassessment Year : 2014-15 Dcit, Circle-4(1)(1), Ahinsa Infrastructure & Room No. 678, Developers Limited, 6Th Floor, Vs. 60, Mulji Jetha Building, Aayakar Bhavan, 185/187, Princess Street, M.K. Road, Marinelines, Mumbai. Mumbai. Pan : Aadca3891R (Appellant) (Respondent) For Assessee : Shri Vipul Joshi & Ms. Dinkle Hariya For Revenue : Shri Manoj Kumar Sinha Date Of Hearing : 10-10-2024 Date Of Pronouncement : 31-12-2024

For Appellant: Shri Vipul Joshi &For Respondent: Shri Manoj Kumar Sinha
Section 131Section 133A

…as ITAT have placed reliance on the decision rendered by the Hon‟ble Supreme Court in the case of Common Cause vs. Union of India (2017)(394 ITR 220) and also the decision rendered by Hon‟ble Bombay High Court in the case of Sheraton Apparels vs. ACIT (2002)(256 ITR 20)(Bom). 9. Accordingly, the Tribunal held in AY.2011-12 that the statements of two employees cannot be relied upon. Since the AO could not co-relate the contents of the documents impounded with any other corroborative material, the Tribunal held that the said documents could also not be relied upon. The Co-ordinate Bench also noted another importan…

MUDDAYYA AMARAYYA HIREMATH,YADGIR vs. INCOME TAX OFFICER, WARD-1, YADGIR

In the result, the appeals by the assessee in ITA Nos

ITA 1996/BANG/2024[2017-18]Status: DisposedITAT Bangalore28 Nov 2024AY 2017-18

Bench: Shri Laxmi Prasad Sahu & Shri Soundararajan K

For Appellant: Shri. Tarun Kothari, ARFor Respondent: Shri. Subramanian S, JCIT(DR)(ITAT), Bengaluru
Section 144Section 148Section 194ASection 194CSection 271B

…B of the Act and penalty can be imposed only under Section 271A of the Act- 8. The following decisions are relied upon by the learned counsel for the respondent: Sheraton Apparels, Max Corporation,Stressa Fashion v. Assistant Commissioner of Income-tax [2002] 256 ITR 20 Surajmal Parsuram Todi v. Commissioner of Income-tax [1996] 222 ITR 691 Income Tax Officer v. Nanak Singh Guliani [2002] ITR 677 Commissioner of Income-tax v. Heros Publicity Services (Bombay) [2001] ITR 248 It is clear from the principle laid down in the decisions relied upon by the learned counsel for the respondent that only where no accounts a…

MUDDAYYA AMARAYYA HIREMATH,YADGIR vs. INCOME TAX OFFICER, WARD-1, YADGIR

In the result, the appeals by the assessee in ITA Nos

ITA 1995/BANG/2024[2017-18]Status: DisposedITAT Bangalore28 Nov 2024AY 2017-18

Bench: Shri Laxmi Prasad Sahu & Shri Soundararajan K

For Appellant: Shri. Tarun Kothari, ARFor Respondent: Shri. Subramanian S, JCIT(DR)(ITAT), Bengaluru
Section 144Section 148Section 194ASection 194CSection 271B

…B of the Act and penalty can be imposed only under Section 271A of the Act- 8. The following decisions are relied upon by the learned counsel for the respondent: Sheraton Apparels, Max Corporation,Stressa Fashion v. Assistant Commissioner of Income-tax [2002] 256 ITR 20 Surajmal Parsuram Todi v. Commissioner of Income-tax [1996] 222 ITR 691 Income Tax Officer v. Nanak Singh Guliani [2002] ITR 677 Commissioner of Income-tax v. Heros Publicity Services (Bombay) [2001] ITR 248 It is clear from the principle laid down in the decisions relied upon by the learned counsel for the respondent that only where no accounts a…

MUDDAYYA AMARAYYA HIREMATH,YADGIR vs. INCOME TAX OFFICER, WARD-1 , YADGIR

In the result, the appeals by the assessee in ITA Nos

ITA 1994/BANG/2024[2015-16]Status: DisposedITAT Bangalore28 Nov 2024AY 2015-16

Bench: Shri Laxmi Prasad Sahu & Shri Soundararajan K

For Appellant: Shri. Tarun Kothari, ARFor Respondent: Shri. Subramanian S, JCIT(DR)(ITAT), Bengaluru
Section 144Section 148Section 194ASection 194CSection 271B

…B of the Act and penalty can be imposed only under Section 271A of the Act- 8. The following decisions are relied upon by the learned counsel for the respondent: Sheraton Apparels, Max Corporation,Stressa Fashion v. Assistant Commissioner of Income-tax [2002] 256 ITR 20 Surajmal Parsuram Todi v. Commissioner of Income-tax [1996] 222 ITR 691 Income Tax Officer v. Nanak Singh Guliani [2002] ITR 677 Commissioner of Income-tax v. Heros Publicity Services (Bombay) [2001] ITR 248 It is clear from the principle laid down in the decisions relied upon by the learned counsel for the respondent that only where no accounts a…

MUDDAYYA AARAYYA HIREMATH,YADGIR vs. INCOME TAX OFFICER, WARD-1, , YADGIR

In the result, the appeals by the assessee in ITA Nos

ITA 1993/BANG/2024[2015-16]Status: DisposedITAT Bangalore28 Nov 2024AY 2015-16

Bench: Shri Laxmi Prasad Sahu & Shri Soundararajan K

For Appellant: Shri. Tarun Kothari, ARFor Respondent: Shri. Subramanian S, JCIT(DR)(ITAT), Bengaluru
Section 144Section 148Section 194ASection 194CSection 271B

…B of the Act and penalty can be imposed only under Section 271A of the Act- 8. The following decisions are relied upon by the learned counsel for the respondent: Sheraton Apparels, Max Corporation,Stressa Fashion v. Assistant Commissioner of Income-tax [2002] 256 ITR 20 Surajmal Parsuram Todi v. Commissioner of Income-tax [1996] 222 ITR 691 Income Tax Officer v. Nanak Singh Guliani [2002] ITR 677 Commissioner of Income-tax v. Heros Publicity Services (Bombay) [2001] ITR 248 It is clear from the principle laid down in the decisions relied upon by the learned counsel for the respondent that only where no accounts a…

SHRI MANMOHAN SINGH KAPUR,HOSHIARPUR vs. PRINCIPAL COMMISSIONER OF INCOME TAX-1, JALANDHAR

In the result, appeal of the assessees in ITA Nos

ITA 68/ASR/2022[2017-18]Status: DisposedITAT Amritsar22 Mar 2023AY 2017-18

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

For Appellant: Sh. Surinder Mahajan, CAFor Respondent: Smt. Balwinder Kaur, CIT-DR
Section 115BSection 143Section 143(3)Section 147Section 148Section 263Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T. A. No. 66/Asr/2022 Assessment Year: 2017-18 Smt. Harneet Kaur Juneja V. Pr. Commissioner of Income R/o 216 Lajpat Nagar, Tax-1, Jalandhar Jalandhar (Punjab) [PAN: AJBPJ 4673Q] (Appellant) (Respondent) I.T. A. No. 67/Asr/2022 Assessment Year: 2012-13 Sh. Sukhjit Singh V. Pr. Commissioner of Income Village & P.O. Manik Dheri, Tax-1, Jalandhar Hoshiarpur (Punjab) [PAN: BHAPS 9843P] (Appellant) (Respondent) I.T. A. No. 68/Asr/2022 Assessment Year: 2017…

SHRI SUKHJIT SINGH,HOSHIARPUR vs. PRINCIPAL COMMISSIONER OF INCOME TAX-1, JALANDHAR

In the result, appeal of the assessees in ITA Nos

ITA 67/ASR/2022[2012-13]Status: DisposedITAT Amritsar22 Mar 2023AY 2012-13

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

For Appellant: Sh. Surinder Mahajan, CAFor Respondent: Smt. Balwinder Kaur, CIT-DR
Section 115BSection 143Section 143(3)Section 147Section 148Section 263Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T. A. No. 66/Asr/2022 Assessment Year: 2017-18 Smt. Harneet Kaur Juneja V. Pr. Commissioner of Income R/o 216 Lajpat Nagar, Tax-1, Jalandhar Jalandhar (Punjab) [PAN: AJBPJ 4673Q] (Appellant) (Respondent) I.T. A. No. 67/Asr/2022 Assessment Year: 2012-13 Sh. Sukhjit Singh V. Pr. Commissioner of Income Village & P.O. Manik Dheri, Tax-1, Jalandhar Hoshiarpur (Punjab) [PAN: BHAPS 9843P] (Appellant) (Respondent) I.T. A. No. 68/Asr/2022 Assessment Year: 2017…

SMT HARNEET KAUR JUNEJA,JALANDHAR vs. PRINCIPAL COMMISSIONER OF INCOME TAX -1, JALANDHAR

In the result, appeal of the assessees in ITA Nos

ITA 66/ASR/2022[2017-18]Status: DisposedITAT Amritsar22 Mar 2023AY 2017-18

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

For Appellant: Sh. Surinder Mahajan, CAFor Respondent: Smt. Balwinder Kaur, CIT-DR
Section 115BSection 143Section 143(3)Section 147Section 148Section 263Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T. A. No. 66/Asr/2022 Assessment Year: 2017-18 Smt. Harneet Kaur Juneja V. Pr. Commissioner of Income R/o 216 Lajpat Nagar, Tax-1, Jalandhar Jalandhar (Punjab) [PAN: AJBPJ 4673Q] (Appellant) (Respondent) I.T. A. No. 67/Asr/2022 Assessment Year: 2012-13 Sh. Sukhjit Singh V. Pr. Commissioner of Income Village & P.O. Manik Dheri, Tax-1, Jalandhar Hoshiarpur (Punjab) [PAN: BHAPS 9843P] (Appellant) (Respondent) I.T. A. No. 68/Asr/2022 Assessment Year: 2017…

DICT, CORPORATE CIRCLE - 2 (1),, CHENNAI vs. M/S. GSNR RICE INDUSTRIES PVT. LTD.,, CHENNAI

In the result, appeal filed by the Revenue for Asst

ITA 2409/CHNY/2019[2013-14]Status: DisposedITAT Chennai09 Jun 2021AY 2013-14

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./Ita Nos.: 2407, 2408, 2409, 2410 & 2411/Chny/2019 िनधा"रण वष" / Assessment Years: 2011-12, 2012-13, 2013-14, 2014-15 & 2015-16 The Dcit, M/S. Gsnr Rice Industries Corporate Circle – 2(1), V. Pvt. Ltd., Chennai. (Formerly Known As M/S. Snr Rice Industries Pvt. Ltd.,) No.21, C V Raman Raod, Alwarpet, Chennai – 600 018. Pan: Aamcs 5834P

For Appellant: Shri G. Srinivasa Rao, CIT-DRFor Respondent: Shri V. Nagaprasad, Advocate
Section 133ASection 44ASection 68

…ient etc., can’t be elevated to status of books maintained by assessee within the meaning .of section 2(12A) and section 44AA. The judicial analysis of books of account and the dictum given by the Bombay High Court in case of Sheraton Apparels v. ACIT [2002] (256 ITR 20) (Bom.), leaves no room for any possible doubt that credit in bank account simply or any other raw information available to Assessing Officer cannot be loosely called as books of account under section 68. 6.1.12 Therefore, the first two pre-requisites for invoking the provisions of section 68 are — (i) presence of regular ‘books of account’ mainta…

DICT, CORPORATE CIRCLE - 2 (1),, CHENNAI vs. M/S. GSNR RICE INDUSTRIES PVT. LTD.,, CHENNAI

In the result, appeal filed by the Revenue for Asst

ITA 2407/CHNY/2019[2011-12]Status: DisposedITAT Chennai09 Jun 2021AY 2011-12

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./Ita Nos.: 2407, 2408, 2409, 2410 & 2411/Chny/2019 िनधा"रण वष" / Assessment Years: 2011-12, 2012-13, 2013-14, 2014-15 & 2015-16 The Dcit, M/S. Gsnr Rice Industries Corporate Circle – 2(1), V. Pvt. Ltd., Chennai. (Formerly Known As M/S. Snr Rice Industries Pvt. Ltd.,) No.21, C V Raman Raod, Alwarpet, Chennai – 600 018. Pan: Aamcs 5834P

For Appellant: Shri G. Srinivasa Rao, CIT-DRFor Respondent: Shri V. Nagaprasad, Advocate
Section 133ASection 44ASection 68

…ient etc., can’t be elevated to status of books maintained by assessee within the meaning .of section 2(12A) and section 44AA. The judicial analysis of books of account and the dictum given by the Bombay High Court in case of Sheraton Apparels v. ACIT [2002] (256 ITR 20) (Bom.), leaves no room for any possible doubt that credit in bank account simply or any other raw information available to Assessing Officer cannot be loosely called as books of account under section 68. 6.1.12 Therefore, the first two pre-requisites for invoking the provisions of section 68 are — (i) presence of regular ‘books of account’ mainta…

DCIT, CORPORATE CIRCLE - 2 (1),, CHENNAI vs. SHRI KANAKKILIANALLUR NARAYANA REDDIYAR MANIVANNAN,, TIRUPUR

In the result, appeal filed by the Revenue for Asst

ITA 2406/CHNY/2019[2016-17]Status: DisposedITAT Chennai09 Jun 2021AY 2016-17

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./Ita Nos.: 2407, 2408, 2409, 2410 & 2411/Chny/2019 िनधा"रण वष" / Assessment Years: 2011-12, 2012-13, 2013-14, 2014-15 & 2015-16 The Dcit, M/S. Gsnr Rice Industries Corporate Circle – 2(1), V. Pvt. Ltd., Chennai. (Formerly Known As M/S. Snr Rice Industries Pvt. Ltd.,) No.21, C V Raman Raod, Alwarpet, Chennai – 600 018. Pan: Aamcs 5834P

For Appellant: Shri G. Srinivasa Rao, CIT-DRFor Respondent: Shri V. Nagaprasad, Advocate
Section 133ASection 44ASection 68

…ient etc., can’t be elevated to status of books maintained by assessee within the meaning .of section 2(12A) and section 44AA. The judicial analysis of books of account and the dictum given by the Bombay High Court in case of Sheraton Apparels v. ACIT [2002] (256 ITR 20) (Bom.), leaves no room for any possible doubt that credit in bank account simply or any other raw information available to Assessing Officer cannot be loosely called as books of account under section 68. 6.1.12 Therefore, the first two pre-requisites for invoking the provisions of section 68 are — (i) presence of regular ‘books of account’ mainta…

ITO, NCW - I (4),, CHENNAI vs. SHRI KANAKILLIYANALLUR NARAYANAN NEHRU,, CHENNAI

In the result, appeal filed by the Revenue for Asst

ITA 2825/CHNY/2019[2016-17]Status: DisposedITAT Chennai09 Jun 2021AY 2016-17

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./Ita Nos.: 2407, 2408, 2409, 2410 & 2411/Chny/2019 िनधा"रण वष" / Assessment Years: 2011-12, 2012-13, 2013-14, 2014-15 & 2015-16 The Dcit, M/S. Gsnr Rice Industries Corporate Circle – 2(1), V. Pvt. Ltd., Chennai. (Formerly Known As M/S. Snr Rice Industries Pvt. Ltd.,) No.21, C V Raman Raod, Alwarpet, Chennai – 600 018. Pan: Aamcs 5834P

For Appellant: Shri G. Srinivasa Rao, CIT-DRFor Respondent: Shri V. Nagaprasad, Advocate
Section 133ASection 44ASection 68

…ient etc., can’t be elevated to status of books maintained by assessee within the meaning .of section 2(12A) and section 44AA. The judicial analysis of books of account and the dictum given by the Bombay High Court in case of Sheraton Apparels v. ACIT [2002] (256 ITR 20) (Bom.), leaves no room for any possible doubt that credit in bank account simply or any other raw information available to Assessing Officer cannot be loosely called as books of account under section 68. 6.1.12 Therefore, the first two pre-requisites for invoking the provisions of section 68 are — (i) presence of regular ‘books of account’ mainta…

DICT, CORPORATE CIRCLE - 2 (1),, CHENNAI vs. M/S. GSNR RICE INDUSTRIES PVT. LTD.,, CHENNAI

In the result, appeal filed by the Revenue for Asst

ITA 2411/CHNY/2019[2015-16]Status: DisposedITAT Chennai09 Jun 2021AY 2015-16

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./Ita Nos.: 2407, 2408, 2409, 2410 & 2411/Chny/2019 िनधा"रण वष" / Assessment Years: 2011-12, 2012-13, 2013-14, 2014-15 & 2015-16 The Dcit, M/S. Gsnr Rice Industries Corporate Circle – 2(1), V. Pvt. Ltd., Chennai. (Formerly Known As M/S. Snr Rice Industries Pvt. Ltd.,) No.21, C V Raman Raod, Alwarpet, Chennai – 600 018. Pan: Aamcs 5834P

For Appellant: Shri G. Srinivasa Rao, CIT-DRFor Respondent: Shri V. Nagaprasad, Advocate
Section 133ASection 44ASection 68

…ient etc., can’t be elevated to status of books maintained by assessee within the meaning .of section 2(12A) and section 44AA. The judicial analysis of books of account and the dictum given by the Bombay High Court in case of Sheraton Apparels v. ACIT [2002] (256 ITR 20) (Bom.), leaves no room for any possible doubt that credit in bank account simply or any other raw information available to Assessing Officer cannot be loosely called as books of account under section 68. 6.1.12 Therefore, the first two pre-requisites for invoking the provisions of section 68 are — (i) presence of regular ‘books of account’ mainta…

DICT, CORPORATE CIRCLE - 2 (1),, CHENNAI vs. M/S. GSNR RICE INDUSTRIES PVT. LTD.,, CHENNAI

In the result, appeal filed by the Revenue for Asst

ITA 2410/CHNY/2019[2014-15]Status: DisposedITAT Chennai09 Jun 2021AY 2014-15

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./Ita Nos.: 2407, 2408, 2409, 2410 & 2411/Chny/2019 िनधा"रण वष" / Assessment Years: 2011-12, 2012-13, 2013-14, 2014-15 & 2015-16 The Dcit, M/S. Gsnr Rice Industries Corporate Circle – 2(1), V. Pvt. Ltd., Chennai. (Formerly Known As M/S. Snr Rice Industries Pvt. Ltd.,) No.21, C V Raman Raod, Alwarpet, Chennai – 600 018. Pan: Aamcs 5834P

For Appellant: Shri G. Srinivasa Rao, CIT-DRFor Respondent: Shri V. Nagaprasad, Advocate
Section 133ASection 44ASection 68

…ient etc., can’t be elevated to status of books maintained by assessee within the meaning .of section 2(12A) and section 44AA. The judicial analysis of books of account and the dictum given by the Bombay High Court in case of Sheraton Apparels v. ACIT [2002] (256 ITR 20) (Bom.), leaves no room for any possible doubt that credit in bank account simply or any other raw information available to Assessing Officer cannot be loosely called as books of account under section 68. 6.1.12 Therefore, the first two pre-requisites for invoking the provisions of section 68 are — (i) presence of regular ‘books of account’ mainta…

DICT, CORPORATE CIRCLE - 2 (1),, CHENNAI vs. M/S. GSNR RICE INDUSTRIES PVT. LTD.,, CHENNAI

In the result, appeal filed by the Revenue for Asst

ITA 2408/CHNY/2019[2012-13]Status: DisposedITAT Chennai09 Jun 2021AY 2012-13

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./Ita Nos.: 2407, 2408, 2409, 2410 & 2411/Chny/2019 िनधा"रण वष" / Assessment Years: 2011-12, 2012-13, 2013-14, 2014-15 & 2015-16 The Dcit, M/S. Gsnr Rice Industries Corporate Circle – 2(1), V. Pvt. Ltd., Chennai. (Formerly Known As M/S. Snr Rice Industries Pvt. Ltd.,) No.21, C V Raman Raod, Alwarpet, Chennai – 600 018. Pan: Aamcs 5834P

For Appellant: Shri G. Srinivasa Rao, CIT-DRFor Respondent: Shri V. Nagaprasad, Advocate
Section 133ASection 44ASection 68

…ient etc., can’t be elevated to status of books maintained by assessee within the meaning .of section 2(12A) and section 44AA. The judicial analysis of books of account and the dictum given by the Bombay High Court in case of Sheraton Apparels v. ACIT [2002] (256 ITR 20) (Bom.), leaves no room for any possible doubt that credit in bank account simply or any other raw information available to Assessing Officer cannot be loosely called as books of account under section 68. 6.1.12 Therefore, the first two pre-requisites for invoking the provisions of section 68 are — (i) presence of regular ‘books of account’ mainta…

DCIT 4(1)(2), MUMBAI vs. AHINSA INFRASTUCTURE & DEVELOPERS LTD, MUMBAI

ITA 3735/MUM/2017[2011-12]Status: DisposedITAT Mumbai27 Jun 2019AY 2011-12

Bench: Sandeep Gosain, Jm & Shri G. Manjunatha Dy. Cit, Circle – 4(1) Vs. M/S. Ahinsa Infrastructure & Aayakar Bhavan Developers Ltd., M.K.Road, 60, Muljijetha Building 3Rd Floor, 185/187, Princess Mumbai – 400 020 Street, Mumbai – 400 001 Pan/Gir No. Aadca3891R (Appellant) .. (Respondent) & Co No.282/Mum/2018 (Arising Out Of Ita No.3735/Mum/2017 (Assessment Year: 2011-12) M/S. Ahinsa Infrastructure & Vs. Dy. Cit, Circle – 4(1) Developers Ltd., Aayakar Bhavan 60, Muljijetha Building M.K.Road, 3Rd Floor, 185/187, Princess Mumbai – 400 020 Street, Mumbai – 400 001 Pan/Gir No. Aadca3891R (Appellant) .. (Respondent)

Section 143(1)Section 143(3)

…r, bothare not synonymous. In this regard, the ratio of the decisions in the case of Common Cause ( A Registered Society) &Ors. v/s. UOI &Ors. - [W.P. (Civil) No. 505 of 2015, Order Dated 11.01.2017] as well as In case of Sheraton apparels v/s. ACIT - [(2002) 256 ITR 20 (Bom)] clearly applies, in which it has been held that these two terminologies are different. As such, on this ground only the entire addition deserves to be quashed as bad in law. 8.3.3. The Appellant has filed certain documents, consisting of (i) Statements and working -which are based on the impounded papers as well as the books of accounts alr…

PRITY GUPTA,DELHI vs. ITO, WARD- 32(5), NEW DELHI

In the result, all the 03 appeals of the assessees are partly allowed

ITA 8245/DEL/2018[2015-16]Status: DisposedITAT Delhi05 Mar 2019AY 2015-16

Bench: Shri H.S. Sidhuay: 2014-15 Aashna Capital Services (P) Vs. Ito, Ward 1(2), Ltd., New Delhi C/O Kapil Goel, Advocate, F-26/124, Sector-7, Rohini, Delhi (Pan: Aahca2030J) (Appellant) (Respondent) Ay: 2015-16 Nishank Gupta, Vs. Ito, Ward 32(5), C/O Kapil Goel, Advocate, New Delhi F-26/124, Sector-7, Rohini, Delhi (Pan: Aaepg2238E) (Appellant) (Respondent) Ay: 2015-16 Prity Gupta, Vs. Ito, Ward 32(5), C/O Kapil Goel, Advocate, New Delhi F-26/124, Sector-7, Rohini, Delhi (Pan: Ahepg6510C) (Appellant) (Respondent) Assessee By : Sh. Kapil Goel, Adv. Revenue By : Sh. S.L. Anuragi, Sr. Dr.

For Appellant: Sh. Kapil Goel, AdvFor Respondent: Sh. S.L. Anuragi, Sr. DR
Section 1Section 10(38)Section 139Section 143(2)Section 68Section 69C

…of books maintained by assessee within the meaning of section 2 clause 12A and section 44AA of the Act. 6.3 It is noted that judicial analysis of books of accounts is available in Hon’ble Bombay High Court decision in case of Sheraton Apparels reported at 256 ITR 20 relevant extract is reproduced below for sake of ready reference: “..27. The appellants' case is that the diaries, which were seized, were regularly maintained in the regular course of business as regular books of account, which contained all the transactions entered into by the appellants. It reflected a true state of accounts constituting the…

NISHANK GUPTA,NEW DELHI vs. ITO, WARD- 32(5), NEW DELHI

In the result, all the 03 appeals of the assessees are partly allowed

ITA 8244/DEL/2018[2015-16]Status: DisposedITAT Delhi05 Mar 2019AY 2015-16

Bench: Shri H.S. Sidhuay: 2014-15 Aashna Capital Services (P) Vs. Ito, Ward 1(2), Ltd., New Delhi C/O Kapil Goel, Advocate, F-26/124, Sector-7, Rohini, Delhi (Pan: Aahca2030J) (Appellant) (Respondent) Ay: 2015-16 Nishank Gupta, Vs. Ito, Ward 32(5), C/O Kapil Goel, Advocate, New Delhi F-26/124, Sector-7, Rohini, Delhi (Pan: Aaepg2238E) (Appellant) (Respondent) Ay: 2015-16 Prity Gupta, Vs. Ito, Ward 32(5), C/O Kapil Goel, Advocate, New Delhi F-26/124, Sector-7, Rohini, Delhi (Pan: Ahepg6510C) (Appellant) (Respondent) Assessee By : Sh. Kapil Goel, Adv. Revenue By : Sh. S.L. Anuragi, Sr. Dr.

For Appellant: Sh. Kapil Goel, AdvFor Respondent: Sh. S.L. Anuragi, Sr. DR
Section 1Section 10(38)Section 139Section 143(2)Section 68Section 69C

…of books maintained by assessee within the meaning of section 2 clause 12A and section 44AA of the Act. 6.3 It is noted that judicial analysis of books of accounts is available in Hon’ble Bombay High Court decision in case of Sheraton Apparels reported at 256 ITR 20 relevant extract is reproduced below for sake of ready reference: “..27. The appellants' case is that the diaries, which were seized, were regularly maintained in the regular course of business as regular books of account, which contained all the transactions entered into by the appellants. It reflected a true state of accounts constituting the…

PREM RATTAN GUPTA,NEW DELHI vs. ITO, WARD-39(1), NEW DELHI

In the result, all the 03 appeals of the assessees are partly allowed

ITA 8223/DEL/2018[2014-15]Status: DisposedITAT Delhi05 Mar 2019AY 2014-15

Bench: Shri H.S. Sidhuay: 2014-15 Smt. Kamlesh Rani, Vs. Ito, Ward 39(1), C/O Kapil Goel, Advocate, New Delhi F-26/124, Sector-7, Rohini, Delhi (Pan: Alpr0483C) (Appellant) (Respondent) Ay: 2014-15 Vishal Kashyap, Vs. Ito, Ward 39(1), C/O Kapil Goel, Advocate, New Delhi F-26/124, Sector-7, Rohini, Delhi (Pan: Bmypk9851L) (Appellant) (Respondent) Ay: 2014-15 Prem Rattan Gupta, Vs. Ito, Ward 39(1), C/O Kapil Goel, Advocate, New Delhi F-26/124, Sector-7, Rohini, Delhi (Pan: Aaepg5856G) (Appellant) (Respondent)

For Appellant: Sh. Kapil Goel, AdvFor Respondent: Sh. S.L. Anuragi, Sr. DR
Section 10(38)Section 139Section 143(2)Section 68Section 69C

…of books maintained by assessee within the meaning of section 2 clause 12A and section 44AA of the Act. 6.3 It is noted that judicial analysis of books of accounts is available in Hon’ble Bombay High Court decision in case of Sheraton Apparels reported at 256 ITR 20 relevant extract is reproduced below for sake of ready reference: “..27. The appellants' case is that the diaries, which were seized, were regularly maintained in the regular course of business as regular books of account, which contained all the transactions entered into by the appellants. It reflected a true state of accounts constituting the…

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