How many judgments cite V.M. Spinning Mill v. CIT?

22 judgments on BharatTax cite V.M. Spinning Mill v. CIT (16 Taxmann.com 199), spanning 2024 to 2026.

Which sections of the Income Tax Act does V.M. Spinning Mill v. CIT come up under?

It is most often cited in judgments turning on Section 115BBE, Section 143(3), Section 147, Section 69C, Section 132, Section 69.

V.M. Spinning Mill v. CIT

16 Taxmann.com 199Reported decision2011#5198 most cited

What is V.M. Spinning Mill v. CIT authority for?

Extrapolation is generally not permissible when the Assessing Officer relies on additional evidence and investigations indicating large-scale undervaluation by the assessee, and the facts differ from V.M. Spinning Mills.

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2024 to 2026.

Also referred to as

V.M. Spinning Mills · 16 taxmann.com 199 · extrapolation denied · undervaluation · additional evidence · reassessment · search assessment · CIT(A) order · section 143(3) · section 147

Sections most often in play

Section 115BBE Section 143(3)Section 147 Section 69C Section 132 Section 69 Section 148 Section 69A

Issues it is cited on

retraction of statement section 65b section 65 rejection of books of account section 145(3)documents seized loose papers unexplained expenditure section 153d regular assessment section 69c unexplained money

Judgments citing V.M. Spinning Mill v. CIT

ACIT, CC-3, Ludhiana, Opp. Bvm School, Kitchlu Nagar vs. Gurdip Cycle Industries, Link Road

In the result, both the appeals are partly allowed

ITA 753/CHANDI/2023[2021-22]Status: DisposedITAT Chandigarh23 Jul 2024AY 2021-22

Bench: Shri A.D. Jain & Dr Krinwant Sahayआयकर अपील सं./ Ita No. 705/Chd/2023 "नधा"रण वष" / Assessment Year: 2021-22

For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Shri Rohit Sharma CIT DR

Section 132Section 145(3)

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ, च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL CHANDIGARH BENCH, ‘A’, CHANDIGARH BEFORE SHRI A.D. JAIN, VICE PRESIDENT & DR KRINWANT SAHAY, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No. 705/CHD/2023 "नधा"रण वष" / Assessment Year: 2021-22 Gurdip Cycle Industries, Vs. The DCIT, बनाम CentralCircle-3, 536,/3 Station Road, Ludhiana Near Dhandari Railway Station, Dhandari Kalan, Ludhiana "थायी लेखा सं./PAN No: AAAFG9508M अपीलाथ"/ APPELLANT ""यथ"/ REPSONDENT and आयकर अपील सं./ ITA No. 753/CHD/2023 "नधा"रण वष" / Assessment Year: 2021-22 The ACIT, Vs. Gurdip Cycle Industries, Central Ci…

Gurdip Cycle Industries 536 3 Station Road, Near Dhandari Railway Station, Dhandari Kalan Ludhiana, Punjab vs. The Deputy Commissioner of Income Tax Central Circle-3 Ludhiana, Punjab

In the result, both the appeals are partly allowed

ITA 705/CHANDI/2023[2021-2022]Status: DisposedITAT Chandigarh23 Jul 2024AY 2021-2022

Bench: Shri A.D. Jain & Dr Krinwant Sahayआयकर अपील सं./ Ita No. 705/Chd/2023 "नधा"रण वष" / Assessment Year: 2021-22

For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Shri Rohit Sharma CIT DR

Section 132Section 145(3)