Vijay Proteins Ltd. v. CIT

58 Taxmann.com 44High Court2015#720 most cited

What is Vijay Proteins Ltd. v. CIT authority for?

When an assessee makes alleged bogus or hawala purchases but subsequently makes genuine sales from those purchases, the addition to income should be restricted only to the estimated profit embedded in such transactions, not the entire purchase value.

140

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2017 to 2026.

Also referred to as

Vijay Proteins Ltd. v. CIT · bogus purchases · hawala purchases · accommodation entries · section 68 · section 69C · profit estimation · unexplained expenditure · genuineness of transactions · only profit taxable · 58 Taxmann.com 44

Sections most often in play

Section 147Section 148Section 133(6)Section 143(3)Section 68Section 145(3)Section 69CSection 131
Read the full judgment

Issues it is cited on

section 145(2)circular tradingpaper companylive linkentry operatoraccommodation entrysection 69ccommercial expediencysection 40a(3)addition u/s 68section 145(3)genuineness of the transaction

Judgments citing Vijay Proteins Ltd. v. CIT

Income Tax Officer 41(1)(1), Mumbai vs. Anil Transport Service, Mumbai

In the result, the appeal of the revenue bearing ITA No

ITA 5435/MUM/2025[2009]Status: DisposedITAT Mumbai07 Apr 2026

Bench: Shri Anikesh Banerjee & Ito 41(1)(1), Mumbai Vs Anil Transport Service Room No.830, Kautilya B-102, Harshad Apartment, E.E. Bhavan, Bkc, Bandra East Highway Behind Everad Nagar Sion Mumbai-400051 East, Mumbai-400022 Pan: Aalfa8944J Appellant Respondent Co No.90/Mum/2026 (Assessment Year: 2009-10) Anil Transport Service Vs Ito 41(1)(1) B-102, Harshad Apartment, Room No.830, Kautilya Bhavan, E.E. Highway Behind Everad Bkc, Bandra East Mumbai-400051 Nagar Sion East, Mumbai- 400022 Pan: Aalfa8944J Appellant Respondent Assessee By : Shri C.V.Dharkar Revenue By : Shri Surendra Mohan (Sr. Dr) Date Of Hearing : 01/04/2026 Date Of Pronouncement : 07/04/2026

For Appellant: Shri C.V.DharkarFor Respondent: Shri Surendra Mohan (Sr. DR)
Section 131Section 143(3)Section 250

…ent embedded in such purchases can be added to the income of the assessee. Similar view has been taken by the Gujarat High Court in the cases of Vijay M Mistry Construction P Ltd (355 ITR 498), Bholanath Poly Fab (P) Ltd (355 ITR 290) and Vijay Proteins Ltd. (58 Taxmann.com 44),In the decision of Hon'ble Bombay High Court in case of 6 ITA No.5435/Mum/2025 and CO No.90/Mum/2026 Anil Transport Service RishabhdevTechnocable Ltd., [2020] 115 taxmann.com 333 (Bombay), the Jurisdictional High Court has held that in a case where the parties from whom such purchases were allegedly made were bogus but the purchases in the…

DCIT, Central Circle-4(3), Kolkata vs. Balajee Mini Steels & Rerolling Private Limited, Patna

In the result, the appeals of the Revenue are dismissed

ITA 1725/KOL/2025[2016-17]Status: DisposedITAT Kolkata15 Dec 2025AY 2016-17

Bench: Shri Rajesh Kumar, Am & Shripradip Kumar Choubey, Jm

For Appellant: Shri Manish Rastogi, ARFor Respondent: S/Shri Praveen Kishore &
Section 132Section 139(1)Section 147

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, KOLKATA BEFORE SHRI RAJESH KUMAR, AM AND SHRIPRADIP KUMAR CHOUBEY, JM ITA Nos.1688 to 1691/KOL/2025 (Assessment Years: 2015-16 to 2018-19) Balajee Mini Steels & Rerolling DCIT, Central circle 4(3) Private Limited Aaykar Bhawan Poorva, 110, 603, Shantikunj Apartment, Shantipally, Kolkata-700107, Vs. Phulwanipatna, G.P.O.800001, Kolkata Patna (Appellant) (Respondent) PAN No. AABCB7265J Assessee by : Shri Manish Rastogi, AR Revenue by : S/Shri Praveen Kishore & Pradeep Dungdung, DRs Date of hearing: 01.12.2025 Date of pronouncement: 15.12.2025 O R D E R Per Rajesh Ku…

DCIT, Central Circle-4(3), Kolkata vs. Balajee Mini Steels & Rerolling Private Limited, Patna

In the result, the appeals of the Revenue are dismissed

ITA 1688/KOL/2025[2015-16]Status: DisposedITAT Kolkata15 Dec 2025AY 2015-16

Bench: Shri Rajesh Kumar, Am & Shripradip Kumar Choubey, Jm

For Appellant: Shri Manish Rastogi, ARFor Respondent: S/Shri Praveen Kishore &
Section 132Section 139(1)Section 147

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, KOLKATA BEFORE SHRI RAJESH KUMAR, AM AND SHRIPRADIP KUMAR CHOUBEY, JM ITA Nos.1688 to 1691/KOL/2025 (Assessment Years: 2015-16 to 2018-19) ITA No. 1725/KOL/2025 (Assessment Year: 2016-17) DCIT, Central circle 4(3) Balajee Mini Steels & Rerolling Aaykar Bhawan Poorva, 110, Private Limited Shantipally, Kolkata-700107, 603, Shantikunj Apartment, Kolkata Phulwanipatna, G.P.O.800001, (Appellant) Vs. Patna PAN No. AABCB7265J (Respondent) Assessee by : Shri Manish Rastogi, AR Revenue by : S/Shri Praveen Kishore & Pradeep Dungdung, DRs Date of hearing: 01.12.2025 Date of pr…

DCIT, Central Circle-4(3), Kolkata vs. Balmukund Cement & Roofings Private Limited, Kolkata

The appeal of the revenue is dismissed

ITA 1703/KOL/2025[2020-21]Status: DisposedITAT Kolkata09 Dec 2025AY 2020-21

Bench: Shri Rajesh Kumar, Am & Shri Pradip Kumar Choubey, Jm

For Appellant: Shri Manish Rastogi, ARFor Respondent: Shri Pankaj Pandey, DR
Section 115JSection 132Section 147Section 148Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, KOLKATA BEFORE SHRI RAJESH KUMAR, AM AND SHRI PRADIP KUMAR CHOUBEY, JM ITA Nos.1595, 1596, 1597, 1598/KOL/2025 (Assessment Years: 2015-16, 2016-17, 2017-18, 2018-19) Balmukund Sponge and Iron DCIT Private Limited 110, Shantipally, LUV Kush Tower, Vs. Kolkata-700107, West Bengal Exhibition Road, Phulwari, Patna-800001, Bihar (Appellant) (Respondent) PAN No. AACCM4451E ITA Nos. 1395, 1396, 1397, 1398/KOL/2025 (Assessment Year: 2015-16, 2017-18, 2018-19, 2023-24) Balmukund Sponge and Iron Private Limited DCIT LUV Kush Tower, 110, Shantipally, Vs. Exhibition Road, Phulw…

DCIT, Central Circle-4(3), Kolkata vs. Balmukund Cement & Roofings Private Limited, Kolkata

The appeal of the revenue is dismissed

ITA 1702/KOL/2025[2018-19]Status: DisposedITAT Kolkata09 Dec 2025AY 2018-19

Bench: Shri Rajesh Kumar, Am & Shri Pradip Kumar Choubey, Jm

For Appellant: Shri Manish Rastogi, ARFor Respondent: Shri Pankaj Pandey, DR
Section 115JSection 132Section 147Section 148Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, KOLKATA BEFORE SHRI RAJESH KUMAR, AM AND SHRI PRADIP KUMAR CHOUBEY, JM ITA Nos.1595, 1596, 1597, 1598/KOL/2025 (Assessment Years: 2015-16, 2016-17, 2017-18, 2018-19) Balmukund Sponge and Iron DCIT Private Limited 110, Shantipally, LUV Kush Tower, Vs. Kolkata-700107, West Bengal Exhibition Road, Phulwari, Patna-800001, Bihar (Appellant) (Respondent) PAN No. AACCM4451E ITA Nos. 1395, 1396, 1397, 1398/KOL/2025 (Assessment Year: 2015-16, 2017-18, 2018-19, 2023-24) Balmukund Sponge and Iron Private Limited DCIT LUV Kush Tower, 110, Shantipally, Vs. Exhibition Road, Phulw…

DCIT, Central Circle-4(3), Kolkata vs. Balmukund Cement & Roofings Private Limited, Kolkata

The appeal of the revenue is dismissed

ITA 1699/KOL/2025[2015-16]Status: DisposedITAT Kolkata09 Dec 2025AY 2015-16

Bench: Shri Rajesh Kumar, Am & Shri Pradip Kumar Choubey, Jm

For Appellant: Shri Manish Rastogi, ARFor Respondent: Shri Pankaj Pandey, DR
Section 115JSection 132Section 147Section 148Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, KOLKATA BEFORE SHRI RAJESH KUMAR, AM AND SHRI PRADIP KUMAR CHOUBEY, JM ITA Nos.1595, 1596, 1597, 1598/KOL/2025 (Assessment Years: 2015-16, 2016-17, 2017-18, 2018-19) Balmukund Sponge and Iron DCIT Private Limited 110, Shantipally, LUV Kush Tower, Vs. Kolkata-700107, West Bengal Exhibition Road, Phulwari, Patna-800001, Bihar (Appellant) (Respondent) PAN No. AACCM4451E ITA Nos. 1395, 1396, 1397, 1398/KOL/2025 (Assessment Year: 2015-16, 2017-18, 2018-19, 2023-24) Balmukund Sponge and Iron Private Limited DCIT LUV Kush Tower, 110, Shantipally, Vs. Exhibition Road, Phulw…

Deputy Commissioner of Income Tax, Central Circle-4(3), Kolkata vs. Balmukund Sponge and Iron Private Limited, Patna

The appeal of the revenue is dismissed

ITA 1596/KOL/2025[2016-17]Status: DisposedITAT Kolkata09 Dec 2025AY 2016-17

Bench: Shri Rajesh Kumar, Am & Shri Pradip Kumar Choubey, Jm

For Appellant: Shri Manish Rastogi, ARFor Respondent: Shri Pankaj Pandey, DR
Section 115JSection 132Section 147Section 148Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, KOLKATA BEFORE SHRI RAJESH KUMAR, AM AND SHRI PRADIP KUMAR CHOUBEY, JM ITA Nos.1595, 1596, 1597, 1598/KOL/2025 (Assessment Years: 2015-16, 2016-17, 2017-18, 2018-19) Balmukund Sponge and Iron DCIT Private Limited 110, Shantipally, LUV Kush Tower, Vs. Kolkata-700107, West Bengal Exhibition Road, Phulwari, Patna-800001, Bihar (Appellant) (Respondent) PAN No. AACCM4451E ITA Nos. 1395, 1396, 1397, 1398/KOL/2025 (Assessment Year: 2015-16, 2017-18, 2018-19, 2023-24) Balmukund Sponge and Iron Private Limited DCIT LUV Kush Tower, 110, Shantipally, Vs. Exhibition Road, Phulw…

ACIT, Mumbai vs. Romil Diam, Mumbai

In the result, above appeal of the Revenue is allowed

ITA 2167/MUM/2025[2011-12]Status: DisposedITAT Mumbai10 Nov 2025AY 2011-12

Bench: Shri Sandeep Gosain & Shri Prabhash Shankar

For Appellant: Shri Sanjay R. Parikh, CAFor Respondent: Shri Annavaran Kosuri, (Sr. AR)
Section 143(3)Section 68Section 74

…rofit attributable to the unaccounted sales can be brought to tax. He also placed reliance on the case of Simit P. Sheth (38 Taxmann.com 385),Vijay M. Mistry Construction P. Ltd. (355 ITR 498), Bholanath Poly Fab (P) Ltd (355 ITR 290) and Vijay Proteins Ltd. (58 Taxmann.com 44) etc.He further observed that the issue to be adjudicated is what is the reasonable profit percentage to be adopted for computing the profits arising from the alleged hawala purchases. It was stated that the CBDT through Instruction No. 2/08 dated 22/02/2008 had revised the rate of profit margin from 8% to 6% in respect of gems and jeweller…

ACIT-19(3), Mumbai, Piramal Chamber vs. Romil Diam, Mumbai

In the result, above appeal of the Revenue is allowed

ITA 2166/MUM/2025[2010-11]Status: DisposedITAT Mumbai10 Nov 2025AY 2010-11

Bench: Shri Sandeep Gosain & Shri Prabhash Shankar

For Appellant: Shri Sanjay R. Parikh, CAFor Respondent: Shri Annavaran Kosuri, (Sr. AR)
Section 143(3)Section 68Section 74

…rofit attributable to the unaccounted sales can be brought to tax. He also placed reliance on the case of Simit P. Sheth (38 Taxmann.com 385),Vijay M. Mistry Construction P. Ltd. (355 ITR 498), Bholanath Poly Fab (P) Ltd (355 ITR 290) and Vijay Proteins Ltd. (58 Taxmann.com 44) etc.He further observed that the issue to be adjudicated is what is the reasonable profit percentage to be adopted for computing the profits arising from the alleged hawala purchases. It was stated that the CBDT through Instruction No. 2/08 dated 22/02/2008 had revised the rate of profit margin from 8% to 6% in respect of gems and jeweller…

ITO 19.3.1, Mumbai vs. Salem Steel Industries, Mumbai

The appeal of the revenue is dismissed

ITA 1299/MUM/2025[2008-09]Status: DisposedITAT Mumbai22 Sept 2025AY 2008-09

Bench: Shri Saktijit Dey, Vp & Ms Padmavathy S, Am

For Appellant: Shri Swapnil Choudhary, CIT-DRFor Respondent: None
Section 250Section 37Section 68Section 69CSection 74

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, VP & MS PADMAVATHY S, AM I.T.A. No. 1299/Mum/2025 (Assessment Year: 2008-09) Income Tax Officer-19(3)(1), Salem Steel Industries, 405, 4th Floor, Piramal Chambers, 33, Sindhi Lane, Near Alankar Vs. Lalbaug, Parel, Mumbai-400012. Cinema, Maharashtra-400004. PAN: AAOFS8839D Appellant) : Respondent) Revenue / Appellant by : Shri Swapnil Choudhary, CIT-DR Assessee / Respondent by : None : 11.09.2025 Date of Hearing Date of Pronouncement : 22.09.2025 O R D E R Per Padmavathy S, AM: This appeal by the Revenue is against the order of the…

Shri Kamlesh Deoraj Jain, Gandhidham Kutchh vs. The ITO Ward 1, Gandhidham

In the result, appeal filed by the assessee is allowed

ITA 62/RJT/2025[2018-19]Status: DisposedITAT Rajkot21 May 2025AY 2018-19

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinhaआयकर अपील सं./Ita No. 62/Rjt/2025 ("नधा"रण वष"/Assessment Year: (2018-19) Kamlesh Deoraj Jain Income Tax Officer, Ward-1, Plot No 35-36, Devashish Gandhidham, Income Tax Vs. Sector-5 Gandhidham 370201 Office, Plot No.32, Sector No.3, Near Iffco Colony, Gandhidham-370 201 "ायी लेखा सं./जीआइआरसं./Pan/Gir No.: Adopj1769Q (अपीलाथ"/Appellant) (""थ"/Respondent)

For Appellant: Shri Kalpesh Doshi, ARFor Respondent: Shri Sanjay Puglia, CIT-D.R
Section 144ASection 145(3)Section 147Section 148Section 250Section 68

…ITA No. 62/RJT/2025 (A.Y:18-19) Kamlesh Deoraj Jain आयकर अपील"य अ"धकरण,राजकोट "यायपीठ, राजकोट। IN THE INCOMETAXAPPELLATE TRIBUNAL, RAJKOT BENCH: RAJKOT BEFORE DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER and SHRI DINESH MOHAN SINHA, JUDICIAL MEMBER आयकर अपील सं./ITA No. 62/RJT/2025 ("नधा"रण वष"/Assessment Year: (2018-19) Kamlesh Deoraj Jain Income Tax Officer, Ward-1, Plot No 35-36, Devashish Gandhidham, Income Tax Vs. Sector-5 Gandhidham 370201 Office, Plot No.32, Sector No.3, Near IFFCO Colony, Gandhidham-370 201 "ायी लेखा सं./जीआइआरसं./PAN/GIR No.: ADOPJ1769Q (अपीलाथ"/Appellant) (""थ"/Respondent) िनधा"रती की ओर से…

Vinod Omprakash Kainya, Mumbai vs. Assistant Commissioner of Income Tax, Circle 25(1), Mumbai

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 6429/MUM/2024[2009-2010]Status: DisposedITAT Mumbai20 May 2025AY 2009-2010

Bench: Shri Om Prakash Kant () & Shri Rahul Chaudhary () Assessment Year: 2009-10 Vinod Omprakash Kainya, Asst. Cit Circle-25(1), Flat No. 41/42, Minal Apartment, Room No. 402, 4Th Floor, C-10, Juhu Tara Road, Santacruz West, Vs. Pratyaksh Kar Bhavan, Bkc, Mumbai-400054. Bandra East, Mumbai-400051. Pan No. Aglpk 1448 D Appellant Respondent

For Appellant: Mr. Sachin SarawagiFor Respondent: Ms. Kavita P. Kaushik, Sr. DR
Section 133(6)Section 143(1)Section 148Section 234ASection 271

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND SHRI RAHUL CHAUDHARY (JUDICIAL MEMBER) Assessment Year: 2009-10 Vinod Omprakash Kainya, Asst. CIT Circle-25(1), Flat No. 41/42, Minal Apartment, Room No. 402, 4th floor, C-10, Juhu Tara Road, Santacruz West, Vs. Pratyaksh Kar Bhavan, BKC, Mumbai-400054. Bandra East, Mumbai-400051. PAN NO. AGLPK 1448 D Appellant Respondent Assessee by : Mr. Sachin Sarawagi Revenue by : Ms. Kavita P. Kaushik, Sr. DR Date of Hearing : 17/04/2025 Date of pronouncement : 20/05/2025 ORDER PER OM PRAKASH KANT, AM This a…

ITO, Income Tax Department vs. Ska Techinfra Pvt Ltd, Mumbai

In the result, the appeal filed by the Revenue Department stand dismissed on merits, whereas the CO filed by the Assessee stand dismissed being not pressed

ITA 4369/MUM/2024[2018-19]Status: DisposedITAT Mumbai20 Jan 2025AY 2018-19

Bench: Shri Br Baskaran & Shri Narender Kumar Choudhryassessment Year: 2018-19

For Appellant: Shri Prakash Jhunjhunwala, Ld. A.RFor Respondent: Shri Swapnil Sawant, Ld. Sr. A.R
Section 147Section 250Section 68Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “G”, MUMBAI BEFORE SHRI BR BASKARAN, ACCOUNTANT MEMBER AND SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER Assessment Year: 2018-19 Income Tax Officer, M/s. SKA Techinfra Pvt. Ltd., Income Tax Department, 303 Blue Rose Industries, Vs. Room 227, Aayakar Bhawan, Borivali East, Mumbai, Mumbai, Maharashtra- 400 066 Maharashtra - 400020 PAN: AAWCS7089N (Appellant) (Respondent) CO No.249/M/2024 (Arising out of ITA No.4369/M/2024) Assessment Year: 2018-19 M/s. SKA Techinfra Pvt. Ltd., Income Tax Officer, 303 Blue Rose Industries, Income Tax Department, Vs. Borivali E…

Gopal & Sons HUF, Kolkata vs. I.T.O., Ward - 32(1), Kolkata

The appeal of the revenue is dismissed

ITA 1701/KOL/2024[2006-2007]Status: DisposedITAT Kolkata08 Jan 2025AY 2006-2007

Bench: Shri Rajesh Kumar, Am & Shri Pradip Kumar Choubey, Jm

For Appellant: Shri Manish Rastogi, ARFor Respondent: Shri Pankaj Pandey, DR
Section 115JSection 132Section 147Section 148Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, KOLKATA BEFORE SHRI RAJESH KUMAR, AM AND SHRI PRADIP KUMAR CHOUBEY, JM ITA Nos.1595, 1596, 1597, 1598/KOL/2025 (Assessment Years: 2015-16, 2016-17, 2017-18, 2018-19) Balmukund Sponge and Iron DCIT Private Limited 110, Shantipally, LUV Kush Tower, Vs. Kolkata-700107, West Bengal Exhibition Road, Phulwari, Patna-800001, Bihar (Appellant) (Respondent) PAN No. AACCM4451E ITA Nos. 1395, 1396, 1397, 1398/KOL/2025 (Assessment Year: 2015-16, 2017-18, 2018-19, 2023-24) Balmukund Sponge and Iron Private Limited DCIT LUV Kush Tower, 110, Shantipally, Vs. Exhibition Road, Phulw…

Quality Construction Co, Mumbai vs. Asst. Commissioner of Income Tax, Circle 22(3), Mumbai, Piramal Chamber

In the result, the appeal of the assessee is partly allowed for statistical purposes

ITA 1403/MUM/2024[2010-2011]Status: DisposedITAT Mumbai05 Dec 2024AY 2010-2011

Bench: Shri Saktijit Dey & Ms Padmavathy S, Am

For Appellant: Shri R.R. Makwana, Sr. DR
Section 143(1)Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, VICE PRESIDENT & MS PADMAVATHY S, AM I.T.A. No. 1403/Mum/2024 (Assessment Year: 2010-11) Quality Construction Co., ACIT, Circle-22(3), 612, Tower A, Kohinoor City Mall, Piramal Chambers, Kohinoor City, Kirol Road, off Mumbai. Vs. L.B.S. Road, Kurla (West), Mumbai-400070. PAN : AAAFQ0226E Appellant) : Respondent) : Shri Gyaneshwar Kataram, AR Appellant /Assessee by : Shri R.R. Makwana, Sr. DR Revenue / Respondent by Date of Hearing : 27.11.2024 Date of Pronouncement : 05.12.2024 O R D E R Per Padmavathy S, AM: This appeal by the asses…

Shri Prem Industries, Bharatpur vs. Income Tax Officer Ward-1, Bharatpur

The appeal is disposed of, and the matter is remanded to

ITA 877/JPR/2024[2018-19]Status: DisposedITAT Jaipur29 Nov 2024AY 2018-19

Bench: SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member), SHRI NARINDER KUMAR (Judicial Member)

For Appellant: Shri Rajendra Agarwal, CAFor Respondent: Shri Anup Singh, Addl. CIT
Section 144BSection 147Section 271ASection 69CSection 70

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B-Bench” JAIPUR Jh jkBkSM+ deys'k t;UrHkkbZ] ys[kk lnL; ,o aJh ujsUnz dqekj] U;kf;d lnL; ds le{k BEFORE: SHRI RATHOD KAMLESH JAYANTBHAI, AM & SHRI NARINDER KUMAR, JM vk;dj vihy la-@ITA. No. 877/JPR/2024 fu/kZkj.k o"kZ@Assessment Year : 2018-19 cuke Shri Prem Industries Income Tax Officer, v. 41, Old Industrial Area, Ward-01, Bharatpur Bharatpur , Rajasthan. Rajasthan. LFkk;hys[kk la-@thvkbZvkj la-@PAN/GIR No.: ABYFS 7744J vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksjls@Assessee by : Shri Rajendra Agarwal,…

A.S. Bro'S, Mumbai vs. ITO 30(1)(1) Old Ward/Ward41(3)(1), Mumbai

In the result, the appeal of the In the result, the appeal of the assessee is partly allowed

ITA 4754/MUM/2024[2008-09]Status: DisposedITAT Mumbai21 Nov 2024AY 2008-09

Bench: Shri Om Prakash Kant () & Shri Rahul Chaudhary () Assessment Year: 2008-09 M/S A.S. Bro’S Ito-30(1)(1)- Old Ward/Ward 41(3)(1), B-1, Gautam Nagar, Datta Mandir Room No. 732, Kautilya Bhavan, C-41 Vs. Road Malad (E), To C-43, G Block, Bandra Kurla Mumbai-400097. Complex, Bandra (East), Mumbai-400051. Pan No. Aagfa 5134 P Appellant Respondent

For Appellant: Mr. Ajay R. Singh &For Respondent: Mr. Ram Krishn Kedia, Sr. DR
Section 147Section 148

…ity, inter-alia, relying alia, relying upon the decisions of Hon’ble Gujarat High Court in Vijay upon the decisions of Hon’ble Gujarat High Court in Vijay upon the decisions of Hon’ble Gujarat High Court in Vijay Proteins Ltd. V/s CIT ( Proteins Ltd. V/s CIT (58 Taxmann.com 44) and CIT V/s 58 Taxmann.com 44) and CIT V/s Simit P.Sheth (356 ITR 451) opined that profit embedded in Simit P.Sheth (356 ITR 451) opined that profit embedded in Simit P.Sheth (356 ITR 451) opined that profit embedded in such transactions was to be brought to tax. The estimation such transactions was to be brought to tax. The estimation suc…

Kandoi Metal Powders Manufactruing Company, Jaipur vs. DCIT, CC-3, Jaipur

In the result, the appeal of the assessee is partly allowed

ITA 122/JPR/2022[2012-13]Status: DisposedITAT Jaipur01 Oct 2024AY 2012-13

Bench: SHRI SANDEEP GOSAIN (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Sh. S. L. Poddar (Adv.)For Respondent: Sh. A. S. Nehra (Addl. CIT) a
Section 139Section 143(3)Section 147Section 148

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR Jh lanhi xkslkbZ] U;kf;d lnL; ,oa Jh jkBkSM deys’k t;arHkkbZ] ys[kk lnL; ds le{k BEFORE: SHRI SANDEEP GOSAIN, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA. No. 122/JP/2022 fu/kZkj.k o"kZ@Assessment Year : 2012-13 cuke Kandoi Metal Powders Manufacturing DCIT, Company Pvt. Ltd., Vs. Central Circle-3, F-381, 382, Road No. 9F, VKI Area, Jaipur. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AABCK 0316 R vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Sh. S. L. Podd…

K L Tambi and Co, Jaipur vs. Deputy Commissioner of Income-Tax, Central Circle-2, Jaipur

27. As a result, the appeal is partly allowed, and addition of 20% of bogus or purchases from unverifiable persons or entities is upheld as regards AY 2005-06

ITA 104/JPR/2024[2005-06]Status: DisposedITAT Jaipur01 Aug 2024AY 2005-06

Bench: This Appellate Tribunal

For Appellant: Sh. S. R. Sharma, CA &For Respondent: Sh. A. S. Nehra (Addl.CIT)
Section 143(3)Section 145(3)Section 271(1)(c)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR Jh jkBkSM+ deys'k t;UrHkkbZ] ys[kk lnL; ,o Jh ujsUnz dqekj] U;kf;d lnL; ds le{k BEFORE: SHRI RATHOD KAMLESH JAYANTBHAI, AM & SHRI NARINDER KUMAR, JM vk;dj vihy la-@ITA No. 104/JP/2024 fu/kZkj.k o"kZ@Assessment Year : 2005-06 cuke K L Tambi & Company Dy. Commissioner of Vs. 1839, IInd Floor, Bara Gangore Income-Tax, Ka Rasta, Johari Bazar, Jaipur Central Circle-02, Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AABFK 8282 B vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Sh.…

Dinesh Haldia, Jaipur vs. DCIT Circle 1, Jaipur

In the result, the appeal of the assessee is partly allowed

ITA 384/JPR/2024[2007-08]Status: DisposedITAT Jaipur30 Jul 2024AY 2007-08

Bench: DR. S. SEETHALAKSHMI (Judicial Member)

For Appellant: Sh. Dheeraj Borad, CAFor Respondent: Sh. Arvind Kumar, CIT
Section 132(1)Section 133ASection 139(1)Section 153ASection 260ASection 69C

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” 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. 384/JP/2024 fu/kZkj.k o"kZ@Assessment Years : 2007-08 cuke Shri Dinesh Haldia DCIT, Vs. 150, Haldia House, Circle-01, Jaipur Johari Bazar, Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAKPH 9237 Q vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Sh. Dheeraj Borad, CA jktLo dh vksj ls@ Revenue by : Sh. Arvi…