Trib.). (iv) CIT v. Das Industries

303 ITR 199High Court#20419 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2015 to 2022.

Judgments citing Trib.). (iv) CIT v. Das Industries

Assistant Commissioner of Income-Tax, Circle - 3, Aurangabad vs. M/S. Shyam Trading Company, Beed

In the result, the appeal filed the assessee stands allowed

ITA 2529/PUN/2017[2014-15]Status: DisposedITAT Pune16 Mar 2022AY 2014-15
For Appellant: Shri Chetan KariaFor Respondent: Shri Piyushkumar Singh Yadav
Section 131Section 143(3)Section 145(3)Section 36(1)(iii)Section 69

…dated 09.07.1985 (Delhi – HC). (ii) ITO vs. Patel Proteins (P.) Ltd. in Tax Appeal No.278/2008 and 711/209 dated 08.07.2016 (Guj. – HC). (iii) ACIT vs. Smt. Neeta Sharma Prop., ITA No.286/Agr/2013 dated 19.08.2019 (Agra – Trib.). (iv) CIT vs. Das Industries, 303 ITR 199 (All. – HC). (v) Vrundvan Roller Floor Mill, TaxCorp (DT) 66108 (Guj. – HC). (vi) CIT vs. Relaxo Footwear, 259 ITR 744 (Raj. – HC). (vii) ITO vs. JagdipKanjibhai, 66 TTJ 199 (Ahmedabad – Trib.). (viii) CIT vs. Shib Shankar Das, TaxCorp (DT) 69304 (Cal. – HC). (ix) Ashok Kumar vs. ITO, 201 CTR 178 (J&K – HC). (x) CIT vs. Sri Padmavathi Cotton Mill…

M/S. Shyam Trading Company, Beed vs. Income-Tax Officer, Ward – 2, Beed

In the result, the appeal filed the assessee stands allowed

ITA 2706/PUN/2017[2014-15]Status: DisposedITAT Pune16 Mar 2022AY 2014-15
For Appellant: Shri Chetan KariaFor Respondent: Shri Piyushkumar Singh Yadav
Section 131Section 143(3)Section 145(3)Section 36(1)(iii)Section 69

…dated 09.07.1985 (Delhi – HC). (ii) ITO vs. Patel Proteins (P.) Ltd. in Tax Appeal No.278/2008 and 711/209 dated 08.07.2016 (Guj. – HC). (iii) ACIT vs. Smt. Neeta Sharma Prop., ITA No.286/Agr/2013 dated 19.08.2019 (Agra – Trib.). (iv) CIT vs. Das Industries, 303 ITR 199 (All. – HC). (v) Vrundvan Roller Floor Mill, TaxCorp (DT) 66108 (Guj. – HC). (vi) CIT vs. Relaxo Footwear, 259 ITR 744 (Raj. – HC). (vii) ITO vs. JagdipKanjibhai, 66 TTJ 199 (Ahmedabad – Trib.). (viii) CIT vs. Shib Shankar Das, TaxCorp (DT) 69304 (Cal. – HC). (ix) Ashok Kumar vs. ITO, 201 CTR 178 (J&K – HC). (x) CIT vs. Sri Padmavathi Cotton Mill…

M/S. Snowhite Stores Pvt. Ltd., New Delhi vs. ACIT, New Delhi

In the result, the appeal of the assessee stands allowed

ITA 5770/DEL/2013[2002-03]Status: DisposedITAT Delhi11 Dec 2015AY 2002-03

Bench: Shri N.K. Saini & Shri A.T. Varkey

For Appellant: S/Shri Pradeep Dinodia & R.K. Kapoor, AdvocatesFor Respondent: Shri K.K. Jaiswal, Senior DR
Section 143(3)Section 271(1)(c)Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘G’ : NEW DELHI) BEFORE SHRI N.K. SAINI, ACCOUNTANT MEMBER and SHRI A.T. VARKEY, JUDICIAL MEMBER ITA No.5770/Del./2013 (ASSESSMENT YEAR : 2002-03) M/s. Snowhite Stores Pvt. Ltd., vs. ACIT, Circle 9 (1), G – 16, NDSE Part I, New Delhi. New Delhi. (PAN : AAACS0103P) (APPELLANT) (RESPONDENT) ASSESSEE BY : S/Shri Pradeep Dinodia & R.K. Kapoor, Advocates REVENUE BY : Shri K.K. Jaiswal, Senior DR Date of Hearing : 09.11.2015 Date of Pronouncement : 11.12.2015 O R D E R PER A.T. VARKEY, JUDICIAL MEMBER : This appeal, at the instance of the assessee, is filed against th…

Shib Shankar Das, Bankura vs. ITO, Ward - 1, Bankura

In the result, the appeal is partly allowed

ITA 1436/KOL/2011[2008-09]Status: DisposedITAT Kolkata02 Dec 2015AY 2008-09

Bench: Hon’Ble Shri N.V.Vasudevan, Jm & Shri Waseem Ahmed, Am ] Assessment Year : 2008-09

For Appellant: Shri S.M.Surana, Advocate & Shri D.K.Sen, AdvocateFor Respondent: Smt. Sarbari Mukherjee, JCIT,Sr.DR
Section 133A

…e were maintained purchases and sales were found supported – No addition. 2. C.M.Roy & Sons ITA No. Exhaustively dealing the issue (3 to 9) 1503/Kol/2008 the discrepancy give rise to the starting point of the Investigaiton-Vide para 6.8 3. M/s. Das Industries 303 ITR 199 Bank never physically (10 to 12) verified the stock. 4. M/s. Devi Dayal Rice Mills 75 TTJ 24 Addition not justified when (13 to 16) Amritsar no apparent mistake was noticed in the bank account and bank never verified physical stock. 5. M/.s. Industrial Associates ITA - (17 to 22) No.309/K/2006 15. The learned DR relied on the order of the AO/CIT…

Trib.). (iv) CIT v. Das Industries (303 ITR 199) — Cited in 4 Judgments | BharatTax