Shri Venkteshwar Sugar Mills v. CIT(Appeals)

20 Taxmann.com 650High Court2012#23458 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2023 to 2025.

Sections most often in play

Section 115BBE Section 133(6)Section 133A Section 145 Section 68 Section 143(3)Section 145(3)

Issues it is cited on

best judgment assessment section 145(3)section 145 section 69c section 133a genuineness of the transaction unexplained cash credit section 139 section 68 section 13 section 144 person

Judgments citing Shri Venkteshwar Sugar Mills v. CIT(Appeals)

Assistant Commissioner of Income Tax- 4(1)(1), Mumbai vs. Creative Gems and Jewellery Limited, Mumbai

In the result, Revenue’s appeal inITA 2821/MUM/2024

ITA 2821/MUM/2024[2017-18]Status: DisposedITAT Mumbai15 Apr 2025AY 2017-18

Bench: Shri Sandeep Gosain & Shri Prabhash Shankar

For Appellant: Ms.AasifaKhan,ARFor Respondent: Shri Mahesh Pamnani (Sr. DR)

Section 133ASection 143(3)Section 145Section 68

…IN THE INCOME-TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER & SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER ITA 2053/MUM/2024 (A.Y. 2017-18) Creative Gems and v/s. Assistant Commissioner Jewellery Limited, A-327, of Income Tax, Circle – बनाम Virwani Industrial Estate, 3rd 4(1)(1), Room No.678, Floor, Western Express Aayakar Bhavan, M.K. Highway, Goregaon East, Road, Churchgate, Mumbai Mumbai-400063, Maharashtra - 400 020, Maharashtra "थायी लेखा सं./जीआइआर सं./PAN/GIR No: AACCC6889Q .. Appellant/अपीलाथ" Respondent/""तवाद" ITA 2821/MUM/2024 (A.Y. 2017-18) Assistant Commissioner…

Creative Gems and Jewellery Limited, Goregaon East Mumbai vs. Circle 4(1)(1), Mumbai, Aayakar Bhawan

In the result, Revenue’s appeal inITA 2821/MUM/2024

ITA 2053/MUM/2024[2017-18]Status: DisposedITAT Mumbai15 Apr 2025AY 2017-18

Bench: Shri Sandeep Gosain & Shri Prabhash Shankar

For Appellant: Ms.AasifaKhan,ARFor Respondent: Shri Mahesh Pamnani (Sr. DR)

Section 133ASection 143(3)Section 145Section 68

Five Starconstruction Company, Bhilai vs. The Deputy Commissioner of Income Tax, Circle- 1(1), Bhilai

The appeal of the assessee is partly allowed in terms of our aforesaid observations

ITA 45/RPR/2018[2014-15]Status: DisposedITAT Raipur29 May 2023AY 2014-15

Bench: Shri Ravish Sood & Shri Arun Khodpiaआयकर अपील सं. / Ita No.45/Rpr/2018 "नधा"रण वष" / Assessment Year : 2014-15 Five Star Construction Company Plot No.96-97, Light Industrial Area, Chawani Chowk, Bhilai (C.G)-490026 Pan : Aaaff4316L .......अपीलाथ" / Appellant बनाम / V/S. The Deputy Commissioner Of Income Tax-1(1), Bhilai (C.G.) ……""यथ" / Respondent

For Appellant: Shri R.B Doshi, CAFor Respondent: Shri Piyush Tripathi, Sr. DR

Section 133ASection 143(2)Section 144Section 40A(3)Section 68Section 69C

…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 No.45/RPR/2018 "नधा"रण वष" / Assessment Year : 2014-15 Five Star Construction Company Plot No.96-97, Light Industrial Area, Chawani Chowk, Bhilai (C.G)-490026 PAN : AAAFF4316L .......अपीलाथ" / Appellant बनाम / V/s. The Deputy Commissioner of Income Tax-1(1), Bhilai (C.G.) ……""यथ" / Respondent Assessee by : Shri R.B Doshi, CA Revenue by : Shri Piyush Tripathi, Sr. DR सुनवाई क" तार"ख / Date of Hearing : 23.03.2023 घ…