Trib.) (xix) CIT v. Indrajit Singh Suri

215 Taxmann 581High Court2013#15724 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2022 to 2025.

Sections most often in play

Section 147Section 148Section 68Section 131Section 132Section 133(6)Section 143(2)Section 143(3)

Issues it is cited on

violation of natural justiceaccommodation entrygenuineness of the transactionunexplained cash creditsection 68section 147section 148section 143personcompanysection 250india

Judgments citing Trib.) (xix) CIT v. Indrajit Singh Suri

DCIT, CIRCLE-2(1)(1), AHMEDABAD, AHMEDABAD vs. NAVNIRMAN CO OP. BANK LTD, AHMEDABAD

In the result, the appeal of the Revenue is hereby dismissed

ITA 1974/AHD/2024[2017-18]Status: DisposedITAT Ahmedabad20 May 2025AY 2017-18

Bench: Shri Sanjay Garg & Shri Narendra Prasad Sinhaआयकर अपील सं /Ita No.1974/Ahd/2024 िनधा"रण वष" /Assessment Year : 2017-18 The Dcit Navnirman Co-Op. Bank Ltd. बनाम/ Circle-2(1)(1) Navnirman Bhawan V/S. Ahmedabad – 380 015 Opp. Hdfc Bank Ahmedabad City Ahmedabad – 380 009 "थायी लेखा सं./Pan: Aabfn 2975 L (अपीलाथ'/ Appellant) (!( यथ'/ Respondent) Assessee By : Shri Hem Chhajed, Ar Revenue By : Shri C. Dharani Nath, Sr.Dr सुनवाई की तारीख/Date Of Hearing : 13/05/2025 घोषणा की तारीख /Date Of Pronouncement: 20/05/2025

For Appellant: Shri Hem Chhajed, ARFor Respondent: Shri C. Dharani Nath, Sr.DR
Section 143(2)Section 147Section 148Section 68

…आयकर अपीलीय अिधकरण, अहमदाबाद "ायपीठ “सी“, अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “ C ” BENCH, AHMEDABAD "ी संजय गग", "ाियक सद" एवं "ी नरे !साद िस"ा, लेखा सद" के सम%। ] ] Before Shri Sanjay Garg, Judicial Member And Shri Narendra Prasad Sinha, Accountant Member आयकर अपील सं /ITA No.1974/Ahd/2024 िनधा"रण वष" /Assessment Year : 2017-18 The DCIT Navnirman Co-op. Bank Ltd. बनाम/ Circle-2(1)(1) Navnirman Bhawan v/s. Ahmedabad – 380 015 Opp. HDFC Bank Ahmedabad City Ahmedabad – 380 009 "थायी लेखा सं./PAN: AABFN 2975 L (अपीलाथ'/ Appellant) (!( यथ'/ Respondent) Assessee by : Shri Hem Chhajed, AR Revenue by : Sh…

GOYAL VEGOILS LIMITED ,KASAR ,KOTA vs. DCIT , CIRCLE -2, KOTA

In the result ground no. 2 & 3 raised by the assessee

ITA 243/JPR/2024[2012-13]Status: DisposedITAT Jaipur27 Aug 2024AY 2012-13

Bench: DR. S. SEETHALAKSHMI (Judicial Member)

For Appellant: Sh. Rajendra Sisodia, CAFor Respondent: Sh. Anoop Singh, Addl. CIT
Section 143(3)Section 147Section 148Section 250

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, vk;dj vihy la-@ITA No. 243/JP/2024 fu/kZkj.k o"kZ@Assessment Years : 2012-13 cuke Goyal Vegoils Limited DCIT, Vs. C/o Goyal Vegoils Villahe Kasar, Circle-02, Kota NH-12, Tehsil Ladpura, Kota LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AACCG 2595 F vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Sh. Rajendra Sisodia, CA jktLo dh vksj…

RAJRAJESHWARI GUPTA ,KOTA vs. ITO , WARD 1(1),KOTA, KOTA

In the result, the appeal of the assessee is allowed with no orders as to costs

ITA 245/JPR/2024[2012-13]Status: DisposedITAT Jaipur07 Aug 2024AY 2012-13

Bench: Hon’ble SHRI SANDEEP GOSAIN (Judicial Member)

For Appellant: Shri Rajendra Sisodia AdvFor Respondent: Shri Rajesh Kumar Meena, Addl. CIT-DR
Section 10(38)Section 143(3)Section 148Section 68Section 69C

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”SMC’’ JAIPUR Jh lanhi xkslkbZ] U;kf;d lnL; ds le{k BEFORE: Hon’ble SHRI SANDEEP GOSAIN, JUDICIAL MEMBER vk;dj vihy la-@ITA No. 245/JP/2024 fu/kZkj.k o"kZ@Assessment Year : 2012-13 Shri Raj Rajeshwari Gupta cuke The ITO Vs. 205-C, Talwandi Ward 1(1) Kota Kota LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAVPG 2155K vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@Assessee by : Shri Rajendra Sisodia Adv. jktLo dh vksj ls@Revenue by: Shri Rajesh Kumar Meena, Addl. CIT-DR lquokbZ dh rkjh[k@Date of Hearing :…

THE DCIT, CENTRAL CIRCLE-1(2),, AHMEDABAD vs. M/S. VOLGA INTERNATIONAL LTD.,, SARANGPUR

In the result appeal of the revenue is hereby dismissed

ITA 1538/AHD/2017[2010-11]Status: DisposedITAT Ahmedabad10 Jun 2024AY 2010-11

Bench: Shri Waseem Ahmed & Ms Madhumita Roy

For Appellant: Shri Deepak R Shah, ARFor Respondent: Shri Atul Pandey, Sr.DR
Section 68

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’ D’’ BENCH, AHMEDABAD BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER And Ms MADHUMITA ROY, JUDICIAL MEMBER आयकर अपील सं./ITA No.1538/AHD/2017 "नधा"रण वष"/Asstt. Year: 2010-2011 The D.C.I.T M/s. Volga International Ltd., Central Circle-1(2), Vs. D/123, Ghanta Karna Mahavir Ahmedabad Market, Nr. New Cloth Market, Sarangpur, Ahmedabad-380002. PAN: AACCV2325A (Applicant) (Respondent) Assessee by : Shri Deepak R Shah, AR Revenue by : Shri Atul Pandey, Sr.DR सुनवाई क" तार"ख/Date of Hearing : 19/03/2024 घोषणा क" तार"ख /Date of Pronouncement:…

DEV SYNTHETICS PVT. LTD.,AHMEDABAD vs. THE ITO, WARD-1(1)(4), AHMEDABAD

In the result, appeal of the assessee is dismissed

ITA 220/AHD/2021[2012-13]Status: DisposedITAT Ahmedabad13 Jul 2022AY 2012-13

Bench: Ms. Suchitra Kamble & Shri Waseem Ahmedassessment Year: 2012-13

For Appellant: Shri Astha ManiarFor Respondent: Shri C.S. Sharma, Sr. DR
Section 148Section 68

…ITA No.220/Ahd/2021 Assessment Year: 2012-13 Page 1 of 6 IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “SMC-2” BENCH, AHMEDABAD BEFORE Ms. SUCHITRA KAMBLE, JUDICIAL MEMBER AND SHRI WASEEM AHMED, ACCOUNTANT MEMBER Assessment Year: 2012-13 Dev Synthetics Pvt. Ltd., vs. The Income Tax Officer 503, New Cloth Market, Ward – 1(1)(4), Ahmedabad. O/o. Raipur Gate, Raipur, Ahmedabad – 380 002. [PAN – AADCD 6066 F] (Appellant) (Respondent) Appellant by : Shri Astha Maniar Respondent by : Shri C.S. Sharma, Sr. DR Date of hearing : 17.06.2022 Date of pronouncement : 13.07.2022 O R D E R PER SUCHITRA KAMBLE, JUDICIA…

THE ACIT, CIRCLE-1,, JAMNAGAR vs. M/S. SENOR METALS PVT. LTD., JAMNAGAR

In the results the appeal of the revenue is dismissed

ITA 260/RJT/2015[2011-12]Status: DisposedITAT Rajkot01 Feb 2022AY 2011-12

Bench: Shri Waseem Ahmed & Ms Suchitra Raghunath Kambleआयकर अपील सं./Ita No. 260/Rjt/2015 िनधा"रण वष"/Asstt. Year:2011-12

For Appellant: Shri Dushyant Maharshi, A.RFor Respondent: Shri Ajay Pratap Singh, C.I.T.D.R
Section 36Section 40Section 43(5)

…आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH, RAJKOT (CONDUCTED THROUGH E-COURT AT AHMEDABAD) BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER And MS SUCHITRA RAGHUNATH KAMBLE, JUDICIAL MEMBER आयकर अपील सं./ITA No. 260/Rjt/2015 िनधा"रण वष"/Asstt. Year:2011-12 A.C.I.T., M/s. Senor Metals Pvt. Ltd., Circle-1, Vs. Plot No.353, GIDC, Phase-II, Jamnagar. Dared, Jamnagar. PAN: AACCS9863J (Applicant) (Respondent) Revenue by : Shri Ajay Pratap Singh, C.I.T.D.R Assessee by : Shri Dushyant Maharshi, A.R सुनवाई क" तारीख/Date of Hearing : 05/01/2022 घोषणा क" तारीख /Date of Pronouncem…