Veer Enterprises v. DCIT

206 ITD 289Income Tax Appellate Tribunal2024#17178 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2025 to 2025.

Sections most often in play

Section 115BBE Section 133A Section 69C Section 143(3)Section 69 Section 69A Section 69B Section 139

Issues it is cited on

section 69b section 244a interest u/s 234a addition u/s 68 section 115bb unexplained expenditure section 115b complete scrutiny section 133a section 56 unexplained investment section 115bbe

Judgments citing Veer Enterprises v. DCIT

Pranati Buildcon, Kota vs. ACIT/DCIT Cen Cir, Kota

In the result, the appeal of the assessee is allowed

ITA 95/JPR/2025[2018-19]Status: DisposedITAT Jaipur23 Sept 2025AY 2018-19

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri Hanedra Gargieya, Adv. (V.C.)For Respondent: Mrs. Anita Rinesh, JCIT, Sr.-DR a

Section 115BSection 133ASection 143(3)Section 234ASection 244ASection 69C

…ld. AR of the assessee also serviced the following decision; 27 Pranati Buildcon, Kota. - Pr. CIT vs. Bajargan Traders [2017] 86 taxmann.com 295 (Raj HC) - Shri Ram Narayan Birla vs. ITO, ITA No. 482/JP/2015 (ITAT Jaipur) - Veer Enterprises vs. DCIT [2024] 206 ITD 289 (Chandigarh ITAT) - Nikhaar Fashions Pvt. Ltd. vs. ACIT, ITA No. 1020/JP/2024 and those cited therein. Based on that he vehemently argued that the consistent position emerging from these decisions is that where the surrendered income is linked to regular business activity and declared before the close of the year, and further included in the book…

Sh. Dilip Kumar, Kota vs. DCIT, Central Circle, Kota

In the result, the appeal of the assessee is allowed

ITA 208/JPR/2025[2018-19]Status: DisposedITAT Jaipur26 May 2025AY 2018-19

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri P.C. Parwal, C.AFor Respondent: Shri Gautam Singh Choudhary, JCIT-DR

Section 115BSection 133ASection 139Section 142(1)Section 143(2)Section 143(3)Section 250Section 68Section 69

…tly distinguished the decisions of various ITAT relied by the assessee whereas the fact of these cases is similar to the facts of assessee and the decision of Hon’ble ITAT Chandigarh Bench in case of Veer Enterprises Vs. DCIT (2024) 6 Shri Dilip Kumar, Kota. 206 ITD 289 is exactly the same as that of assessee. Hence Ld. CIT(A) has erred in holding that such amount is taxable u/s 115BBE of the Act. Reliance in this connection is placed on the following cases:- Smt. Rekha Shekhawat Vs. PCIT (2022) 218 DTR 161 (Jaipur) (Trib.) In view of the fact that the unrecorded trade advances and cash in hand admitted during…

Parshavnath Associates, Kota vs. ACIT/DCIT, Central Circle, Kota

In the result, both the appeal filed by separate assessee are allowed in terms of the above observations

ITA 1358/JPR/2024[2018-19]Status: DisposedITAT Jaipur19 Mar 2025AY 2018-19

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri Mahendra Gargieya, Adv.&For Respondent: Smt. Runi Pal, CIT a

Section 133ASection 139Section 143(3)Section 234ASection 244ASection 69C

…ssment proceedings or during the appellate proceedings. Hence, the decision relied upon by the appellant is not found to be applicable on the facts of the present case. The appellant has relied upon the decision in the case of Veer Enterprises Vs. DCIT (2024) 206 ITD 289 (Cha) (Tb). On perusal of the decision relied upon by the appellant it is noticed that Hole ITAT not as under "Therefore, it is found that the assessee has been confronted with not just the discrepancy so found during the course of survey but the nature and source thereof during the course of survey proceedings and it is clearly emerging that the…

Parshwanath Buildestate Private Limited, Kota vs. ACIT/DCIT, Central Circle, Kota

In the result, both the appeal filed by separate assessee are allowed in terms of the above observations

ITA 1357/JPR/2024[2018-19]Status: DisposedITAT Jaipur19 Mar 2025AY 2018-19

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri Mahendra Gargieya, Adv.&For Respondent: Smt. Runi Pal, CIT a

Section 133ASection 139Section 143(3)Section 234ASection 244ASection 69C

Joint Commissioner of Income Tax (OSD), Ludhiana vs. M/S Sheetal Industries, Khanna

The appeal of the Revenue is dismissed

ITA 420/CHANDI/2023[2018-19]Status: DisposedITAT Chandigarh24 Feb 2025AY 2018-19

Bench: Shri Rajpal Yadav & Shri Krinwant Sahay

For Appellant: Shri Rohit Kapoor, Advocate and Shri Virsain AggarwalFor Respondent: Smt. Kusum Bansal, CIT DR

Section 115BSection 132Section 133ASection 143(2)Section 153CSection 69Section 69A

…ndisclosed income for the purpose of Section 69A automatically or its characters to be determined on the basis of facts and circumstances of a particular case. The ITAT Chandigarh Bench in the case of Veer Enterprises Vs DCIT reported in 158 taxmann.com 655/206 ITD 289 has examined this issue very lucidly and we cannot do better than taking note of the extensive discussion made by the Tribunal on the position of law as well as test required to be applied for determining this transaction. Therefore, for facility of A.Y.2018-19 12 reference, we take note of the finding of the Tribunal from this judgement from p…