Tum Nath Shaw v. ACIT

175 ITD 45Income Tax Appellate Tribunal#23134 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,356 Indian tax judgments — from 2020 to 2020.

Judgments citing Tum Nath Shaw v. ACIT

Param Dairy Ltd., New Delhi vs. ACIT, Central Circle- 14, New Delhi

In the result, for both the years, the appeal of the assessee is partly allowed

ITA 3994/DEL/2019[2014-15]Status: DisposedITAT Delhi03 Dec 2020AY 2014-15

Bench: Shri Amit Shukla & Shri O.P. Kant

For Appellant: Shri Ajay Vohra, Sr. Adv., Shri RohitFor Respondent: Smt. Sushma Singh, CIT-DR
Section 132Section 143(3)Section 153ASection 153DSection 234BSection 40A(3)Section 69C

…filed by the Department. Further, the assessee’s case falls exceptions prescribed under Rule 6DD (j) inasmuch as the purchases have been made from farmers, which is outside purview of disallowance under section 40A(3) of the Act [refer Tum Nath Shaw vs ACIT: 175 ITD 45 (Kol-Trib.)]. 29. The Ld. DR, on the other head, vehemently relied upon the orders of the authorities below. He further submitted that addition under section 69C of the IT Act was rightly made by the assessing officer since the assessee failed to produce supporting evidences and failed to justify cash milk purchase tanki and that he could not est…

Param Dairy Ltd., New Delhi vs. ACIT, Central Circle- 14, New Delhi

In the result, for both the years, the appeal of the assessee is partly allowed

ITA 3993/DEL/2019[2013-14]Status: DisposedITAT Delhi03 Dec 2020AY 2013-14

Bench: Shri Amit Shukla & Shri O.P. Kant

For Appellant: Shri Ajay Vohra, Sr. Adv., Shri RohitFor Respondent: Smt. Sushma Singh, CIT-DR
Section 132Section 143(3)Section 153ASection 153DSection 234BSection 40A(3)Section 69C

…filed by the Department. Further, the assessee’s case falls exceptions prescribed under Rule 6DD (j) inasmuch as the purchases have been made from farmers, which is outside purview of disallowance under section 40A(3) of the Act [refer Tum Nath Shaw vs ACIT: 175 ITD 45 (Kol-Trib.)]. 29. The Ld. DR, on the other head, vehemently relied upon the orders of the authorities below. He further submitted that addition under section 69C of the IT Act was rightly made by the assessing officer since the assessee failed to produce supporting evidences and failed to justify cash milk purchase tanki and that he could not est…

Shri Bijan Kalita, Guwahati vs. Deputy Commissioner of Income Tax, Circle-2, Guwahati

In the result, the appeal of the assessee is allowed

ITA 104/GTY/2019[2014-15]Status: DisposedITAT Guwahati17 Jun 2020AY 2014-15

Bench: Shri A. T. Varkey, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.104/Gau/2019 ("नधा"रणवष" / Assessment Year:2014-15)

For Appellant: Shri Sanjay Modi, FCAFor Respondent: Shri M.K. Dal, Addl. CIT, Sr. Dr
Section 131Section 133(6)Section 143(3)

…o demonstrate that assessee`s creditors are bogus. We note that statement is a good evidence provided it is supported by any tangible material or corroborate evidence. For that, we rely on the order of the Coordinate Bench in the case of Tum Nath Shaw vs ACIT 175 ITD 45 wherein it was held as follows: “22. We have heard both the parties and perused the material available on record, we note that the addition made by the Assessing Officer is purely on conjectures and surmises. The assessee has disclosed income Rs.1.8 per tin whereas the Assessing Officer made an addition on account of differential amount without a…

Tum Nath Shaw v. ACIT (175 ITD 45) — Cited in 3 Judgments | BharatTax