Suraj Bhan Oil (P.) Ltd. v. DCIT (446 ITR 539)

KATH BROTHERS,JAIPUR vs. ACIT, CENTRAL CIRCLE-3, JAIPUR, JAIPUR

In the result, the appeal of the assessee is allowed

ITA 77/JPR/2025[2019-20]Status: DisposedITAT Jaipur28 Apr 2025AY 2019-20

Bench: DR. S. SEETHALAKSHMI (Judicial Member)

For Appellant: Sh. Shrawan Kumar Gupta, AdvFor Respondent: Sh. Anoop Singh, Addl. CIT

Section 115BSection 133ASection 143(2)Section 143(3)Section 145(3)Section 234ASection 69

…vable and, therefore, addition made by Assessing Officer in respect of same was to be upheld In the case of Suraj Bhan Oil (P.) Ltd. v. Deputy Commissioner of Income-tax [2022] 138 taxmann.com 19 (Madhya Pradesh)/[2022] 286 Taxman 680 (Madhya Pradesh)/[2022] 446 ITR 539 (Madhya Pradesh) [18-02-2022), it is held by the Hon'ble Madhya Pradesh High Court as under- Headnote:- Section 69B of the Income-tax Act, 1961 Undisclosed investments (Stock) - Assessment year 2005-06 Assessee was engaged in manufacturing and trading of edible oils and grains - Assessing Officer having found that value of stock shown by assess…

ACIT, CENTRAL CIRCLE, ALWAR vs. SH. TARA CHAND GUPTA, ALWAR

In the result the appeal filed by the revenue in ITA no

ITA 514/JPR/2024[2017-18]Status: DisposedITAT Jaipur10 Mar 2025AY 2017-18

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI, AM आयकर अपील सं./ITA. Nos.447 to 449/JP/2024 निर्धारण वर्ष / Assessment Years : 2015-16 to 2017-18 Shri Tarachand Gupta 9 Keshav Nagar Sch 13, Alwar बनाम ACIT, Vs. Central Circle, Alwar स्थायी लेखा सं./ जीआईआर सं./PAN/GIR No.: AAYPC 5777 E अपीलार्थी / Appellant प्रत्यर्थी / Respondent आयकर अपील सं./ITA. No. 514/JP/2024 निर्धारण वर्ष / Assessment Year : 2017-18 ACIT, Central Circle, Alwar बनाम Shri Tarachand Gupta 9 Kesh

For Appellant: Sh. P. C. Parwal, C.AFor Respondent: Sh. Arvind Kumar, CIT-DR a

Section 143(3)Section 68Section 69C

…by the appellant to the bank to be correct and in making the addition considering the same. In the case of Suraj Bhan Oil (P.) Ltd. v. Deputy Commissioner of Income- tax [2022] 138 taxmann.com 19 (Madhya Pradesh)/[2022) 286 Taxman 680 (Madhya Pradesh)/[2022) 446 ITR 539 (Madhya Pradeshj[18-02-2022), the decision of the Hon'ble High Court upheld the order of the Hon'ble ITAT whereby the addition made on the basis of financial statement submitted to bank was confirmed. SLP against this judgement was dismissed by the Hon'ble Supreme Court in the judgement reported at [2022] 141 taxmann.com 477 (SC)//20221 288 Taxma…

SH. TARACHAND GUPTA,ALWAR vs. ACIT, CENTRAL CIRCLE, ALWAR, ALWAR

In the result the appeal filed by the revenue in ITA no

ITA 449/JPR/2024[2017-18]Status: DisposedITAT Jaipur10 Mar 2025AY 2017-18

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI, AM आयकर अपील सं. / ITA. Nos.447 to 449/JP/2024 निर्धारण वर्ष / Assessment Years : 2015-16 to 2017-18 Shri Tarachand Gupta 9 Keshav Nagar Sch 13, Alwar बनाम Vs. ACIT, Central Circle, Alwar स्थायी लेखा सं./ जीआईआर सं./PAN/GIR No.: AAYPC 5777 E अपीलार्थी / Appellant प्रत्यर्थी / Respondent आयकर अपील सं./ITA. No. 514/JP/2024 निर्धारण वर्ष / Assessment Year : 2017-18 ACIT, Central Circle, Alwar बनाम Shri Tarachand Gupta 9 Ke

For Appellant: Sh. P. C. Parwal, C.AFor Respondent: Sh. Arvind Kumar, CIT-DR a

Section 143(3)Section 68Section 69C

…by the appellant to the bank to be correct and in making the addition considering the same. In the case of Suraj Bhan Oil (P.) Ltd. v. Deputy Commissioner of Income- tax [2022] 138 taxmann.com 19 (Madhya Pradesh)/[2022) 286 Taxman 680 (Madhya Pradesh)/[2022) 446 ITR 539 (Madhya Pradeshj[18-02-2022), the decision of the Hon'ble High Court upheld the order of the Hon'ble ITAT whereby the addition made on the basis of financial statement submitted to bank was confirmed. SLP against this judgement was dismissed by the Hon'ble Supreme Court in the judgement reported at [2022] 141 taxmann.com 477 (SC)//20221 288 Taxma…

SH. TARACHAND GUPTA,ALWAR vs. ACIT, CENTRAL CIRCLE, ALWAR, ALWAR

In the result the appeal filed by the revenue in ITA no

ITA 448/JPR/2024[2016-17]Status: DisposedITAT Jaipur10 Mar 2025AY 2016-17

For Appellant: Sh. P. C. Parwal, C.AFor Respondent: Sh. Arvind Kumar, CIT-DR

Section 143(3)Section 68Section 69C

…the appellant to\nthe bank to be correct and in making the addition considering the same.\nIn the case of Suraj Bhan Oil (P.) Ltd. v. Deputy Commissioner of\nIncome- tax [2022] 138 taxmann.com 19 (Madhya Pradesh)/[2022) 286\nTaxman 680 (Madhya Pradesh)/[2022) 446 ITR 539 (Madhya\nPradeshj[18-02-2022), the decision of the Hon'ble High Court upheld the\norder of the Hon'ble ITAT whereby the addition made on the basis of\nfinancial statement submitted to bank was confirmed. SLP against this\njudgement was dismissed by the Hon'ble Supreme Court in the\njudgement reported at [2022] 141 taxmann.com 477 (SC)//20221 288\…

SH. TARACHAND GUPTA,ALWAR vs. ACIT, CENTRAL CIRCLE, ALWAR, ALWAR

In the result the appeal filed by the revenue in ITA no

ITA 447/JPR/2024[2015-16]Status: DisposedITAT Jaipur10 Mar 2025AY 2015-16

For Appellant: Sh. P. C. Parwal, C.AFor Respondent: Sh. Arvind Kumar, CIT-DR

Section 143(3)Section 68Section 69C

…the appellant to\nthe bank to be correct and in making the addition considering the same.\nIn the case of Suraj Bhan Oil (P.) Ltd. v. Deputy Commissioner of\nIncome- tax [2022] 138 taxmann.com 19 (Madhya Pradesh)/[2022) 286\nTaxman 680 (Madhya Pradesh)/[2022) 446 ITR 539 (Madhya\nPradeshj[18-02-2022), the decision of the Hon'ble High Court upheld the\norder of the Hon'ble ITAT whereby the addition made on the basis of\nfinancial statement submitted to bank was confirmed. SLP against this\njudgement was dismissed by the Hon'ble Supreme Court in the\njudgement reported at [2022] 141 taxmann.com 477 (SC)//20221 288\…

PARAS MAL JAIN,JAIPUR vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1, JAIPUR

In the result, the appeal of the assessee is allowed

ITA 1469/JPR/2024[2014-15]Status: DisposedITAT Jaipur26 Feb 2025AY 2014-15

For Appellant: Shri R.K. Bhatra, CAFor Respondent: Shri Arvind Kumar, CIT-DR (Thru' V.C.)

Section 132(1)Section 142(1)Section 143Section 143(3)Section 271A

…{ "clean_text": "आयकर अपीलीय अधिकरण, जयपुर न्यायपीठ, जयपुर\nIN THE INCOME TAX APPELLATE TRIBUNAL,\nJAIPUR BENCHES, “A” JAIPUR\nश्री संदीप गोसाई, न्यायिक सदस्य एवं श्री गगन गोयल लेखा सदस्य के समक्ष\nBEFORE: SHRI SANDEEP GOSAIN, JM & SHRI GAGAN GOYAL, AM\nआयकर अपील सं./ITA No. 1469JP/2024\nनिर्धारण वर्ष / Assessment Year : 2014-15\nShri Paras Mal Jain\n535,Tiwari Ji Ka Bagh,\nAdarsh Nagar, Jaipur 302 004\nबनाम\nVs.\nThe DCIT\nCentral Circle-1\nJaipur\nस्थायी लेखा सं./जीआईआर सं./PAN/GIR No.: ABTPJ 9660 M\nअपीलार्थी / Appellant\nप्रत्यर्थी / Respondent\nनिधर्धारिती की ओर से / Assessee by : Shri R.K. Bhatra, CA\nराज…

KIRAN FINE JEWELLERS PRIVATE LIMITED,JAIPUR vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-2,, JAIPUR

In the result ground no 2 raised by the assessee is allowed

ITA 648/JPR/2024[2017-18]Status: DisposedITAT Jaipur25 Feb 2025AY 2017-18

Bench: DR. S. SEETHALAKSHMI (Judicial Member)

For Appellant: Sh. S. R. Sharma, CA &For Respondent: Sh. P. P. Meena, CIT-Th. V.H

Section 115BSection 143(3)Section 145(3)Section 68Section 69A

…e Act:- Neeraj Agrawal v. Deputy Commissioner of Income-tax [2023] 152 taxmann.com 632 (Allahabad - Trib.) Suraj Bhan Oil (P.) Ltd. v. Deputy Commissioner of Income-tax [2022] 138 taxmann.com 19 (Madhya Pradesh)/[2022] 286 Taxman 680 (Madhya Pradesh)/[2022] 446 ITR 539 (Madhya Pradesh) [18-02-2022] Headnote:- Section 69B of the Income-tax Act, 1961 Undisclosed investments. (Stock) Assessment year 2005-06 Assessee was engaged in manufacturing and trading of edible oils and grains Assessing Officer having found that value of stock shown by assessee in stock statement as on 28-3-2005 submitted to bank was far in…

DCIT, JAIPUR vs. AMRAPALI JEWELS PVT. LTD. , JAIPUR

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

ITA 740/JPR/2024[2021]Status: DisposedITAT Jaipur19 Feb 2025

Bench: Him.

For Appellant: Sh. Sanjay Jhanwar, Sr. AdvFor Respondent: Mrs. Alka Gautam, CIT-DR

Section 143(3)Section 145(3)Section 153DSection 251Section 69B

…e case of Navin Shantilal Mehta v. ITO, Ward-32 (2) (4), Mumbai [2018] 90 taxmann.com 16 (Mumbai-Trib.) as under:- x x x x In the case of Suraj Bhan Oil (P.) Ltd. v. DCIT [2022] 138 taxmann.com 19 (Madhya Pradesh)/[2022] 286 Taxman 680 (Madhya Pradesh)/[2022] 446 ITR 539 [Madhya Pradesh]/[18.02.2022] it is held as under:- x x x x SLP against the above judgment Suraj Bhan Oil (P.) Ltd. vs. DCIT [2022] 138 taxmann.com 19 (Madhya Pradesh) was dismissed by Hon’ble Supreme Court. Reported at [2022] 141 taxmann.com 477 (SC)/[2022] 288 Taxman 635 (SC)[25.07.2022]:- x x x x In the case of PCIT vs. Deccan Tobacco Company…

JAGDISH KUMAR ARORA,BHAWANIMANDI vs. DCIT, CENTRAL CIRCLE- KOTA, KOTA

In the result, the appeal of the assessee is allowed

ITA 1195/JPR/2024[2017-18]Status: DisposedITAT Jaipur11 Feb 2025AY 2017-18

Bench: SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member), SHRI NARINDER KUMAR (Judicial Member)

For Appellant: Sh. Shrawan Kumar Gupta, AdvFor Respondent: Mrs. Anita Rinesh, JCIT-Sr. DR

Section 115BSection 143(3)Section 145(3)Section 234ASection 69

…of Neeraj Agrawal v. DCIT [2023] 152 taxmann.com 632 (Allahabad- Trib.) it is held by the Hon’ble ITAT as under:- x x x x In the case of Suraj Bhan Oil (P.) Ltd. vs. DCIT [2022] 138 taxmann.com 19 (Madhya Pradesh)/[2022] 286 Taxman 680 (Madhya Pradesh)/[2022] 446 ITR 539 (Madhya Pradesh)(18.02.2022), it is held by the Hon’ble Madhya Pradesh High Court as under:- x x x x SLP against the above judgment Suraj Bhan Oil (P.) Ltd vs. DCIT [2022] 138 taxmann.com 19 (Madhya Pradesh) was dismissed by Hon’ble Supreme Court. Reported at [2022] 141 taxmann.com 477 (SC)/[2022] 288 Taxman 635 (SC)[25.07.2022] x x x x In this…

YUWAM EDUCATION PVT. LTD.,JAIPUR vs. DCIT, CIRCLE-6, JAIPUR, JAIPUR

ITA 1029/JPR/2024[2016-17]Status: DisposedITAT Jaipur20 Dec 2024AY 2016-17

Bench: SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member), SHRI NARINDER KUMAR (Judicial Member)

For Appellant: Sh. P. C. Parwal, CAFor Respondent: Mrs. Anita Rinesh, JCIT-Sr. DR

Section 115BSection 143(2)Section 143(3)

…ble ITAT in the case of Navin Shantilal Mehta v. ITO, Ward 32 (2) (4), Mumbai [2018] 90 taxmann.com 16 (Mumbai-Trib.) as under:- x x x x Suraj Bhan Oil (P.) Ltd. vs. DCIT [2022] 138 taxmann.com 19 (Madhya Pradesh)/[2022] 286 Taxman 680 (Madhya Pradesh)/[2022] 446 ITR 539 (Madhya Pradesh) [18.02.2022] x x x x SLP against the above judgment Suraj Bhan Oil (P.) Ltd. vs. DCIT [2022] 138 taxmann.com 19 (Madhya Pradesh) was dismissed by Hon’ble Supreme Court. Reported at [2022] 141 taxmann.com 477 (SC/[2022] 288 taxmann 635 (SC) [25.07.2022] x x x x 15 Yuwam Education Pvt. Ltd. Jaipur vs. DCIT PCIT vs. Deccan Tobacco…

SWAROOP NARAIN SHIV NARAIN,JAIPUR, RAJASTHAN vs. ACIT, CENTRAL CIRCLE - 3, JAIPUR, JAIPUR, RAJASTHAN

ITA 517/JPR/2024[2018-19]Status: DisposedITAT Jaipur17 Oct 2024AY 2018-19

For Appellant: Shri Rajeev Sogani, CAFor Respondent: Shri Arvind Kumar, CIT-DR

Section 127Section 143(3)Section 69Section 69B

…income from other sources. Therefore, these\ndecisions had no occasion to decide the issue in the context of applicability of\nsection 115BBE.\n• Neeraj Agrawal v. DCIT [2023] 152 taxmann.com 632 (Allahabad-\nTrib.)\n• Suraj Bhan Oil (P.) Ltd. v. DCIT [2022] 446 ITR 539 (Madhya Pradesh)\n10. Ld. CIT(A) has also misplaced his reliance on the judgment of the\nHon'ble Supreme Court in the case of PCIT v. Deccan Tobacco Company\n[2022] 137 taxmann.com 470 (SC) for the following reasons:\n• The Hon'ble Supreme Court has simply admitted the SLP which in itself, does\nnot become the judgment of the Hon'ble Supreme Cour…

THE ITO, WARD-3(1)(1),, AHMEDABAD vs. M/S POGGEN AMP NAGARSHETH POWERTRONICS PVT. LTD.,, AHMEDABAD

The appeal of the Revenue is dismissed

ITA 237/AHD/2018[2013-14]Status: DisposedITAT Ahmedabad13 Jun 2024AY 2013-14

Bench: Ms. Suchitra Kamble & Shri Makarand V. Mahadeokar, Accountnat Member Assessment Year : 2013-14 The Income Tax Officer M/S.Poggen Amp Nagarsheth Ward-3(1)(1) Vs Powertronics Pvt.Ltd. Ahmedabad C-1/B, 4402, Gidc Estage Phase-Iv, Vatva Ahmedabad – 382 445, Gujarat Pan: Aaacp 9130 B अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri Tushar Hemani, Sr. Adv. & Shri Parimalsinh B. Parmar, Ar Revenue By : Shri Sudhendu Das, Cit-Dr सुनवाई क" तार"ख/Date Of Hearing : 10/06/2024 घोषणा क" तार"ख /Date Of Pronouncement: 13/06/2024 आदेश/O R D E R

For Appellant: Shri Tushar Hemani, Sr. Adv. &For Respondent: Shri Sudhendu Das, CIT-DR

Section 143(1)Section 143(3)Section 14A

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ आयकर अपीलीय अिधकरण अहमदाबाद "यायपीठ अहमदाबाद "यायपीठ ‘B’, अहमदाबाद अहमदाबाद "यायपीठ अहमदाबाद अहमदाबाद । अहमदाबाद IN THE INCOME TAX APPELLATE TRIBUNAL “ B ” BENCH, AHMEDABAD ] ] BEFORE MS. SUCHITRA KAMBLE, JUDICIAL MEMBER AND SHRI MAKARAND V. MAHADEOKAR, ACCOUNTNAT MEMBER Assessment Year : 2013-14 The Income Tax Officer M/s.Poggen AMP Nagarsheth Ward-3(1)(1) Vs Powertronics Pvt.Ltd. Ahmedabad C-1/B, 4402, GIDC Estage Phase-IV, Vatva Ahmedabad – 382 445, Gujarat PAN: AAACP 9130 B अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee by : Shri…

MONIKA MONDAL ,KOLKATA vs. ACIT,CIR-1, DURGAPUR, DURGAPUR.

In the result, the appeal filed by the assessee in ITA No

ITA 780/KOL/2023[2017-18]Status: DisposedITAT Kolkata30 May 2024AY 2017-18

Bench: Sri Sanjay Garg & Sri Sanjay Awasthi

Section 133(6)

…आयकर अपीलीय अधिकरण कोलकाता 'ए' पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘A’ BENCH, KOLKATA श्री संजय गगग, न्याधयक सदस्य एवं श्री संजय अवस्थी, लेखा सदस्य के समक्ष Before SRI SANJAY GARG, JUDICIAL MEMBER & SRI SANJAY AWASTHI, ACCOUNTANT MEMBER I.T.A. Nos.: 777 to 780/KOL/2023 Assessment Years: 2014-15 to 2017-18 Monika Mondal.......................................................................Appellant [PAN: AIMPM 6528 N] Vs. ACIT, CIR-1, Durgapur..........................................................Respondent Appearances: Assessee represented by: Vinod Kr. Jain, FCA. Department represent…

MONIKA MONDAL. ,KOLKATA vs. ACIT,CIR-1, DURGAPUR. , DURGAPUR.

In the result, the appeal filed by the assessee in ITA No

ITA 779/KOL/2023[2016-17]Status: DisposedITAT Kolkata30 May 2024AY 2016-17

Bench: Sri Sanjay Garg & Sri Sanjay Awasthi

Section 133(6)

…आयकर अपीलीय अधिकरण कोलकाता 'ए' पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘A’ BENCH, KOLKATA श्री संजय गगग, न्याधयक सदस्य एवं श्री संजय अवस्थी, लेखा सदस्य के समक्ष Before SRI SANJAY GARG, JUDICIAL MEMBER & SRI SANJAY AWASTHI, ACCOUNTANT MEMBER I.T.A. Nos.: 777 to 780/KOL/2023 Assessment Years: 2014-15 to 2017-18 Monika Mondal.......................................................................Appellant [PAN: AIMPM 6528 N] Vs. ACIT, CIR-1, Durgapur..........................................................Respondent Appearances: Assessee represented by: Vinod Kr. Jain, FCA. Department represent…

MONIKA MONDAL. ,KOLKATA. vs. ACIT, CIR-1, DURGAPUR. , DURGAPUR

In the result, the appeal filed by the assessee in ITA No

ITA 778/KOL/2023[2015-16]Status: DisposedITAT Kolkata30 May 2024AY 2015-16

Bench: Sri Sanjay Garg & Sri Sanjay Awasthi

Section 133(6)

…आयकर अपीलीय अधिकरण कोलकाता 'ए' पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘A’ BENCH, KOLKATA श्री संजय गगग, न्याधयक सदस्य एवं श्री संजय अवस्थी, लेखा सदस्य के समक्ष Before SRI SANJAY GARG, JUDICIAL MEMBER & SRI SANJAY AWASTHI, ACCOUNTANT MEMBER I.T.A. Nos.: 777 to 780/KOL/2023 Assessment Years: 2014-15 to 2017-18 Monika Mondal.......................................................................Appellant [PAN: AIMPM 6528 N] Vs. ACIT, CIR-1, Durgapur..........................................................Respondent Appearances: Assessee represented by: Vinod Kr. Jain, FCA. Department represent…

MONIKA MONDAL,KOLKATA vs. ACIT,CIR-1, DURGAPUR. , DURGAPUR

In the result, the appeal filed by the assessee in ITA No

ITA 777/KOL/2023[2014-15]Status: DisposedITAT Kolkata30 May 2024AY 2014-15

Bench: Sri Sanjay Garg & Sri Sanjay Awasthi

Section 133(6)

…आयकर अपीलीय अधिकरण कोलकाता 'ए' पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘A’ BENCH, KOLKATA श्री संजय गगग, न्याधयक सदस्य एवं श्री संजय अवस्थी, लेखा सदस्य के समक्ष Before SRI SANJAY GARG, JUDICIAL MEMBER & SRI SANJAY AWASTHI, ACCOUNTANT MEMBER I.T.A. Nos.: 777 to 780/KOL/2023 Assessment Years: 2014-15 to 2017-18 Monika Mondal.......................................................................Appellant [PAN: AIMPM 6528 N] Vs. ACIT, CIR-1, Durgapur..........................................................Respondent Appearances: Assessee represented by: Vinod Kr. Jain, FCA. Department represent…

Suraj Bhan Oil (P.) Ltd. v. DCIT

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MONIKA MONDAL ,KOLKATA vs. ACIT,CIR-1, DURGAPUR, DURGAPUR.

MONIKA MONDAL. ,KOLKATA vs. ACIT,CIR-1, DURGAPUR. , DURGAPUR.

MONIKA MONDAL. ,KOLKATA. vs. ACIT, CIR-1, DURGAPUR. , DURGAPUR

MONIKA MONDAL,KOLKATA vs. ACIT,CIR-1, DURGAPUR. , DURGAPUR