Technical Education Society Vs. ACIT (2011) 57 DTR 241 (iii) LMJ International Ltd. v. DCIT

6 ITR 376Income Tax Appellate Tribunal2010#21122 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2020 to 2020.

Judgments citing Technical Education Society Vs. ACIT (2011) 57 DTR 241 (iii) LMJ International Ltd. v. DCIT

DCIT, CC-1, Jaipur vs. Shri Jugal Kishore Garg(Derewala), Jaipur

In the result, the appeals of the Revenue are dismissed

ITA 34/JPR/2020[2014-15]Status: DisposedITAT Jaipur14 Sept 2020AY 2014-15
For Appellant: Shri S.L. Poddar, AdvocateFor Respondent: Shri Ambrish Bedi, CIT- DR fu/kZkfjrh dh vksj ls@
Section 143(3)

…nt of such years cannot be disturbed. Items of regular assessment cannot be added back in the proceeding u/s 153C when no incriminating documents were found in respect of the disallowed amount in the search proceedings. (ii) ACTT Vs. Gambhir Silk Mills (2010) 6 ITR 376 (Ahm. Trib) 14 DCIT, Central Circle-1, Jaipur vs Jugal Kishore Garg (Derewala) In the present case, it is seen that when the search was conducted at the premises of Shri Subhash Gambhir. no amount of money, bullion. jewellery or other valuable article or thing or books of account or documents seized belonged to the present assessee. Nothing is ha…

M/S. Kalyan Awas Vikas Pvt. Ltd, D-25, Lal Bahadur Nagar, Jawahar Lal Nehru Marg, Jaipur vs. ACIT, Central Circle-1, Jaipur

In the result, all these three appeals of the assessee are allowed

ITA 329/JPR/2019[2014-15]Status: DisposedITAT Jaipur11 Sept 2020AY 2014-15
For Appellant: Shri S.L. Poddar, AdvocateFor Respondent: Shri B.K.. Gupta , CIT DR
Section 143(3)Section 153A

…Kumar Bhatia Vs. Assistant Commissioner of Income Tax (2010) 1 ITR (Trib) 484 (Del) (ii) Singhad Technical Education Society Vs. ACIT (2011) 57 DTR 241 (iii) LMJ International Ltd. Vs. DCIT (2008) 14 DTR 540 (Kol Trib) (iv) ACIT Vs. Gambhir Silk Mills (2010) 6 ITR 376 (Ahm. Trib) 5. With regard to merit of disallowance, it was contended by the ld AR that the interest expenditure was incurred wholly and exclusively for the purpose of business and for the commercial expediency in so far as advances were given to the sister concerns, whose project was undertaken by the assessee for implementation. 5 ITA 327/JP/201…

M/S. Kalyan Awas Vikas Pvt. Ltd. D-25, Lal Bahadur Nagar, Jawahar Lal Nehru Marg, Jaipur vs. Assistant Commissioner of Income Tax, Central Circle-1, Jaipur

In the result, all these three appeals of the assessee are allowed

ITA 328/JPR/2019[2013-14]Status: DisposedITAT Jaipur11 Sept 2020AY 2013-14
For Appellant: Shri S.L. Poddar, AdvocateFor Respondent: Shri B.K.. Gupta , CIT DR
Section 143(3)Section 153A

…Kumar Bhatia Vs. Assistant Commissioner of Income Tax (2010) 1 ITR (Trib) 484 (Del) (ii) Singhad Technical Education Society Vs. ACIT (2011) 57 DTR 241 (iii) LMJ International Ltd. Vs. DCIT (2008) 14 DTR 540 (Kol Trib) (iv) ACIT Vs. Gambhir Silk Mills (2010) 6 ITR 376 (Ahm. Trib) 5. With regard to merit of disallowance, it was contended by the ld AR that the interest expenditure was incurred wholly and exclusively for the purpose of business and for the commercial expediency in so far as advances were given to the sister concerns, whose project was undertaken by the assessee for implementation. 5 ITA 327/JP/201…

M/S. Kalyan Awas Vikas Pvt. Ltd., Jaipur vs. Assistant Commissioner of Income Tax, Central Circle-1, Jaipur

In the result, all these three appeals of the assessee are allowed

ITA 327/JPR/2019[2012-13]Status: DisposedITAT Jaipur11 Sept 2020AY 2012-13
For Appellant: Shri S.L. Poddar, AdvocateFor Respondent: Shri B.K.. Gupta , CIT DR
Section 143(3)Section 153A

…Kumar Bhatia Vs. Assistant Commissioner of Income Tax (2010) 1 ITR (Trib) 484 (Del) (ii) Singhad Technical Education Society Vs. ACIT (2011) 57 DTR 241 (iii) LMJ International Ltd. Vs. DCIT (2008) 14 DTR 540 (Kol Trib) (iv) ACIT Vs. Gambhir Silk Mills (2010) 6 ITR 376 (Ahm. Trib) 5. With regard to merit of disallowance, it was contended by the ld AR that the interest expenditure was incurred wholly and exclusively for the purpose of business and for the commercial expediency in so far as advances were given to the sister concerns, whose project was undertaken by the assessee for implementation. 5 ITA 327/JP/201…

Technical Education Society Vs. ACIT (2011) 57 DTR 241 (iii) LMJ International Ltd. v. DCIT (6 ITR 376) — Cited in 4 Judgments | BharatTax