Siddheshwari Cotton Mills P. Ltd. v. CIT

117 ITR 953Reported decision#14728 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,254 Indian tax judgments — from 2017 to 2025.

Sections most often in play

Section 132 Section 132(1)Section 142(1)Section 143(3)Section 145(3)Section 153A Section 153C Section 234A

Issues it is cited on

section 145(3)section 145 speaking order section 143(2)section 143 section 250 company section 14 section 143(3)total income business document

Judgments citing Siddheshwari Cotton Mills P. Ltd. v. CIT

Ashiana Buildprop Private Limited, Udaipur vs. DCIT, Central Circle-1, Udiapur, Udaipur

ITA 709/JODH/2024[2016-17]Status: DisposedITAT Jodhpur26 May 2025AY 2016-17

Bench: DR. MITHA LAL MEENA (Accountant Member), DR. S. SEETHALAKSHMI (Judicial Member)

Section 132Section 145(3)Section 153ASection 234ASection 250

…oks of account maintained by the assessee were the books of account maintained in the regular course of business. Therefore the income should be deduced on the basis of books of account maintained by the assessee." VII. Siddheshwari Cotton Mills P. Ltd. V CIT 117 ITR 953 at 957 (Cal) Minor irregularities cannot be made a basis of the rejection of the books of account or of trading addition. VIII. In this respect we also like to invite your attention towards the following judgments on the related issue: (a) Padampath Ramgopal 76 ITR 719 (SC). (b) ACIT VS M/S MOUNT MALT BRU LTD 34 TW 246 (Jp). (c) Manohar Lal V. IT…

Ashiana Buildprop Private Limited, Udaipur vs. DCIT, Central Circle-1, Udaipur

ITA 706/JODH/2024[2013-14]Status: DisposedITAT Jodhpur26 May 2025AY 2013-14

Section 132Section 145(3)Section 153ASection 234ASection 250

…ooks of account maintained by the assessee were the books of account maintained in the regular course of business. Therefore the income should be deduced on the basis of books of account maintained by the assessee. VII. Siddheshwari Cotton Mills P. Ltd. V CIT 117 ITR 953 at 957 (Cal) Minor irregularities cannot be made a basis of the rejection of the books of account or of trading addition. VIII. In this respect we also like to invite your attention towards the following judgments on the related issue: (a) Padampath Ramgopal 76 ITR 719 (SC). (b) ACIT VS M/S MOUNT MALT BRU LTD 34 TW 246 (Jp). (c) Manohar Lal V. IT…

Kunan Mal Kalu Ram Jain and Company, Tonk vs. ITO, Tonk

In the result, appeal of the assessee is allowed

ITA 70/JPR/2023[2018-19]Status: DisposedITAT Jaipur24 Aug 2023AY 2018-19

Bench: SHRI SANDEEP GOSAIN (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Sh. Mahendra Gargieya (Adv.) &For Respondent: Smt Monisha Choudhary (Addl. CIT)

Section 143(3)Section 234DSection 5

…ooks of account maintained by the assessee were the books of account maintained in the regular course of business. Therefore, the income should be deduced on the basis of books of account maintained by the assessee." 8. Siddheshwari Cotton Mills P. Ltd. V CIT 117 ITR 953 at 957 (Cal) Minor irregularities cannot be made a basis of the rejection of the books of accounts or of trading addition. Kindly refer Padampath Ramgopal 76 ITR 719 (SC). Detailed reasons of low NP and GP were submitted before the ld. AO. The AO is factually incorrect to alleged that no expansion to this effect was filed in as much as vide lette…

Rajni Tak, Jaipur vs. ITO Ward 5(1), Jaipur

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

ITA 314/JPR/2022[2017-18]Status: DisposedITAT Jaipur27 Oct 2022AY 2017-18

For Appellant: Shri Shrawan Kumar Gupta, AdvFor Respondent: Mrs. Monisha Choudhary, JCIT

Section 142(1)Section 143(3)Section 145(3)Section 234A

…v. CIT 101 ITR 525 (Pat) (Page 528) V. Ajanta Constructions (P.)Ltd. Vs. ACIT XXII TW 606 (ITAT Jaipur) VI. DCIT Vs. Associated Stone Industries (Kotah) Ltd. XXII TW 155 (JP) VII. Ghewarchand Vs. ITO - XXI TW 571 VIII. Siddheshwari Cotton Mills P. Ltd. V CIT 117 ITR 953 at 957 (Cal) ITR 719 (SC). Also refer : ACIT VS M/S MOUNT MALT BRU LTD 34 TW 246 (Jp). Also kindly refer Manohar Lal V. ITO (2000) 68 TTJ 27 (JD) & also Shri Gautam Textile V. ITO (2001) 72 TTJ 169 (JD). 10 SMT. RAJNI TAK VS ITO, WARD 5(1), JAIPUR Also refer a recent decision of this honble Bench in the case of Pappu Qureshi v/s ITO ITA No. 314…

M/S Shri Jeen Mata Buildcon Pvt. Ltd., Jaipur vs. Income Tax Officer, Ward-4-2, Jaipur

In the result, the appeal of the assessee is allowed

ITA 397/JPR/2019[2013-14]Status: DisposedITAT Jaipur08 Mar 2022AY 2013-14

Bench: Us Are As Under:-

For Appellant: Mahendra Gargieya (Adv.)For Respondent: Runi Pal (Addl. CIT)

Section 133(6)Section 143(1)Section 234ASection 244A

…ld 821 (JP) • Mohd. Umer vs. CIT 101 ITR 525 • Ajanta Constructions (P.) Ltd. vs. ACIT XXII TW 606 (ITAT Jaipur) • DCIT vs. Associated Stone Industries (Kotah) Ltd. XXII TW 155 (JP) • Ghewarchand vs. ITO- XXI TW 571 • Siddheshwari Cotton Mills P. Ltd. vs. CIT 117 ITR 953 at 957 (Call) • ACIT vs. M/s Mount Malt Bru Ltd 34 TW 246 (JP) • CIT vs. President Industries (2002) 258 ITR 654 (Guj.) • CIT vs. Abhishek Corporation (2000) 158 CTR 374 (Guj.) • ITO vs. Star Consortium 127 taxman 681 (Kol) (2021), (DPB?) 9. Before us, the Revenue has relied upon two case laws as under:- • Rah Jajharia E to E JV [2017] ITA No. 1…

ITO, Bundi vs. Rameshwar Meena, Bundi

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

ITA 470/JPR/2015[2011-12]Status: DisposedITAT Jaipur08 Nov 2017AY 2011-12

For Appellant: Shri Shrawan Kumar Gupta (Adv.)For Respondent: Shri Roshanta Meena (J.CIT)

…CIT V Mewar Textile Mills Ltd. 21 Tax World 821 • Mohd. Umer v. CIT 101 ITR 525 • Ajanta Construction (P.) Ltd. Vs. ACIT XXII TW 606 • DCIT Vs. Associated Stone Industries XXII TW 155 • Ghewarchand Vs. ITO XXI TW 571 • Siddheshwari Cotton Mills P. Ltd. V. CIT 117 ITR 953 • Padampath Ramgopal 76 ITR 719 • Malt Bru Ltd. 34 TW 246 • Manohar Lal V. ITO 68 TTJ 27 • Shri Gautam Textile V. ITO 72TTJ 169 5. We have considered the rival submissions as well as relevant material on record. The assessee has not disputed the fact that it failed to produce any supporting evidence as well as on books of accounts to substanti…