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.

How many judgments cite Vijay Proteins Ltd. v. CIT?

140 judgments on BharatTax cite Vijay Proteins Ltd. v. CIT (58 Taxmann.com 44), spanning 2017 to 2026.

Which sections of the Income Tax Act does Vijay Proteins Ltd. v. CIT come up under?

It is most often cited in judgments turning on Section 147, Section 148, Section 133(6), Section 143(3), Section 68, Section 145(3).

Vijay Proteins Ltd. v. CIT (58 Taxmann.com 44)

Income Tax Officer-19(2)(2), Mumbai vs. Mukeshkumar Somatmalji Doshi, Mumbai

ITA 4459/MUM/2023[2009-10]Status: DisposedITAT Mumbai28 May 2024AY 2009-10

Bench: Shri Prashant Maharishi, Am & Shri Sunil Kumar Singh, Jm Mukeshkumar Somatmalji Income Tax Officer Doshi, Ward 19(2)(2) 63/A, 1St Khumbharwada Lane, Room No.503, Bhandari Street, Vs. Piramal Chamber, Near Goel Deval, Lalgaug, Lower Parel, Mumbai-400 004 Mumbai-400 012 (Appellant) (Respondent) Pan No. Abqpd5578B

For Appellant: NoneFor Respondent: Shri Rajesh Meshram, DR

Section 133(6)Section 143(3)Section 145(3)Section 147Section 148Section 271(1)(c)

…Mukeshkumar Somatmalji Doshi; A.Y. 09-10 IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI SUNIL KUMAR SINGH, JM Mukeshkumar Somatmalji Income Tax Officer Doshi, Ward 19(2)(2) 63/A, 1st Khumbharwada Lane, Room No.503, Bhandari Street, Vs. Piramal Chamber, Near Goel Deval, Lalgaug, Lower Parel, Mumbai-400 004 Mumbai-400 012 (Appellant) (Respondent) PAN No. ABQPD5578B Assessee by : None Revenue by : Shri Rajesh Meshram, DR Date of hearing: 22.05.2024 Date of pronouncement : 28.05.2024 O R D E R PER PRASHANT MAHARISHI, AM: 01. ITA No.4459/Mum/2023, is filed by th…

Income Tax Officer, Kautaliya Bhavan vs. Rashesh Shirishkumar Bhuta, Mumbai

In the result, the appeals of the learned Assessing Officer for 025

ITA 4370/MUM/2023[2010-11]Status: DisposedITAT Mumbai27 May 2024AY 2010-11

Bench: Shri Prashant Maharishi, Am & Shri Sunil Kumar Singh, Jm

For Respondent: Shri Rajesh Meshram, DR

Section 143(1)Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI SUNIL KUMAR SINGH, JM ITA Nos.4370 & 4368/Mum/2023 (Assessment Years: 2010-11 & 2011-12) Rashesh Shirishkumar The Income Tax Officer Bhuta, 41(3)(3) Mumbai I-437, Raj Arcade, 436, 4th Floor, Near Jain Temple, Vs. Kautilya Bhavan, Mahavir Nagar, Mumbai-400 051 Kandivali (West), Mumbai-400 067 (Appellant) (Respondent) PAN No. AFOPB4631F : Ms. Kinjal Bhuta, AR Assessee by Revenue by : Shri Rajesh Meshram, DR Date of hearing: 21.05.2024 27.05.2024 Date of pronouncement : O R D E R PER PRASHANT MAHARISHI, AM: 01. ITA…

Income Tax Officer, Kautaliya Bhavan vs. Rashesh Shirishkumar Bhuta, Mumbai

In the result, the appeals of the learned Assessing Officer for 025

ITA 4368/MUM/2023[2011-12]Status: DisposedITAT Mumbai27 May 2024AY 2011-12

Bench: Shri Prashant Maharishi, Am & Shri Sunil Kumar Singh, Jm

For Respondent: Shri Rajesh Meshram, DR

Section 143(1)Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI SUNIL KUMAR SINGH, JM ITA Nos.4370 & 4368/Mum/2023 (Assessment Years: 2010-11 & 2011-12) Rashesh Shirishkumar The Income Tax Officer Bhuta, 41(3)(3) Mumbai I-437, Raj Arcade, 436, 4th Floor, Near Jain Temple, Vs. Kautilya Bhavan, Mahavir Nagar, Mumbai-400 051 Kandivali (West), Mumbai-400 067 (Appellant) (Respondent) PAN No. AFOPB4631F : Ms. Kinjal Bhuta, AR Assessee by Revenue by : Shri Rajesh Meshram, DR Date of hearing: 21.05.2024 27.05.2024 Date of pronouncement : O R D E R PER PRASHANT MAHARISHI, AM: 01. ITA…

Suraj Exports, Mumbai vs. Commissioner of Income Tax Appeals, National Faceless Appeal Centre (NFAC)

In the result, the appeal filed by the assessee is partly allowed

ITA 1327/MUM/2023[2007-2008]Status: DisposedITAT Mumbai17 Oct 2023AY 2007-2008

Bench: Shri Om Praksh Kant & Pavan Kumar Gadalesuraj Exports, Vs. Acit.Circle-19(3), De 8011/12/13 Bharat Mumbai. Diamond Bourse, Bkc ,Bandra (E), Mumbai-400051. Pan/Gir No. : Aaafs3513J Appellant .. Respondent Assessee By : Shri.Akshay.J.Shah.Ar Revenue By : Shri.Nayanjyoti Nath.Sr.Dr Date Of Hearing 07.09.2023 Date Of Pronouncement 10.10.2023 आदेश / O R D E R Per Pavan Kumar Gadale Jm: The Assessee Has Filed The Appeal Against The Order Of National Faceless Appeal Centre, Delhi /Cit(A) Passed U/S 143(3) R.W.S 254 & U/Sec 250 Of The Act. The Assessee Has Raised The Following Grounds Of Appeal:

For Appellant: Shri.Akshay.J.Shah.ARFor Respondent: Shri.Nayanjyoti Nath.Sr.DR

Section 143(1)Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI OM PRAKSH KANT, ACCOUNTANT MEMBER & PAVAN KUMAR GADALE, JUDICIAL MEMBER Suraj Exports, Vs. ACIT.Circle-19(3), DE 8011/12/13 Bharat Mumbai. Diamond Bourse, BKC ,Bandra (E), Mumbai-400051. PAN/GIR No. : AAAFS3513J Appellant .. Respondent Assessee by : Shri.Akshay.J.Shah.AR Revenue by : Shri.Nayanjyoti Nath.Sr.DR Date of Hearing 07.09.2023 Date of Pronouncement 10.10.2023 आदेश / O R D E R PER PAVAN KUMAR GADALE JM: The assessee has filed the appeal against the order of National Faceless Appeal Centre, Delhi /CIT(A) passed u/s 143(3) r.w.s 254 and…

Jagdish Manilal Desai, Surat vs. The Income Tax Officer, Surat

In the result the ground No

ITA 462/SRT/2023[2007-08]Status: HeardITAT Surat05 Sept 2023AY 2007-08

Bench: Shri Dr. A. L. Sainiआयकर अपील सं./Ita No.462/Srt/2023 Assessment Year: (2007-08) (Virtual Hearing) Jagdish Manilal Desai (Huf), Vs. The Ito, Prop. Hemal Gems, 104, 3Rd Ward – 1(3)(2), Floor, Keshav Jyot Apartment, Surat Lal Bunglow, Athwalines, Surat – 395007 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aabhj3074D (Appellant) (Respondent)

Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT (SMC) BENCH BEFORE SHRI DR. A. L. SAINI, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.462/SRT/2023 Assessment Year: (2007-08) (Virtual Hearing) Jagdish Manilal Desai (HUF), Vs. The ITO, Prop. Hemal Gems, 104, 3rd Ward – 1(3)(2), Floor, Keshav Jyot Apartment, Surat Lal Bunglow, Athwalines, Surat – 395007 "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AABHJ3074D (Appellant) (Respondent) Appellant by Ms Himali Mistry, CA Respondent by Shri Vinod Kumar, Sr. DR Date of Hearing 05/09/2023 05/09/2023 Date of Pronouncement आदेश / O R D E R PER DR. A. L. SAINI, AM: Captioned appeal filed by th…

Dy.Commissioner of Income Tax 19(3), Mumbai vs. Suraj Exports, Mumbai

In the result, the appeal of the revenue is dismissed

ITA 1277/MUM/2023[2007-2008]Status: DisposedITAT Mumbai20 Jul 2023AY 2007-2008

Bench: Shri Aby T. Varkey, Jm & Shri Amarjit Singh, Am आयकर अपील सं/ I.T.A. No.1277/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2007-08) Dcit-19(3) बिधम/ Suraj Exports Matru Mandir, Room De-8011/12/13 Bharat Vs. No.206, Grant Road, Diamond Bourse Bandra Mumbai-400007. Kurla Complex Bandra (East), Mumbai-400051. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaafs3513J (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: None Revenue By: Shri Ram Krishna Kedia (Sr. Ar) सुनवाई की तारीख / Date Of Hearing: 04/07/2023 घोषणा की तारीख /Date Of Pronouncement: 20/07/2023 आदेश / O R D E R Per Aby T. Varkey, Jm: This Is An Appeal Preferred By The Revenue Against The Order Of The Ld. Commissioner Of Income Tax/Nfac, Delhi Dated 20.02.2023 For Assessment Year 2007-08. 2. The Main Grievance Of The Revenue Is Against The Action Of The Ld. Cit(A) Deleting The Entire Addition Made By Ao (Purchases To The Tune Of Rs.3,79,50,581/-) & Restricting It To 8% N.P Of Such Purchases. 3. Brief Facts Are That The Assessee Had Filed Its Return Of Income On 11.10.2007 Declaring Total Income At Rs.53,24,567/-. Later, The Case Of The Assessee Was Reopened On The Basis Of Information Received From The Dgit(Inv.), Mumbai That During The Search & Survey Action Conducted In This Case Of Shri Bhanwarlal Jain & Family On 03.10.2013, The Investigation Wing Came To Know That Shri Bhanwarlal Jain Controlled Many Companies/Firm/ Proprietory

For Appellant: NoneFor Respondent: Shri Ram Krishna Kedia (Sr. AR)

Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND SHRI AMARJIT SINGH, AM आयकर अपील सं/ I.T.A. No.1277/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2007-08) DCIT-19(3) बिधम/ Suraj Exports Matru Mandir, Room DE-8011/12/13 Bharat Vs. No.206, Grant Road, Diamond Bourse Bandra Mumbai-400007. Kurla Complex Bandra (East), Mumbai-400051. स्थधयी लेखध सं./जीआइआर सं./PAN/GIR No. : AAAFS3513J (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee by: None Revenue by: Shri Ram Krishna Kedia (Sr. AR) सुनवाई की तारीख / Date of Hearing: 04/07/2023 घोषणा की तारीख /Date of Pronouncemen…

M/S Ameya Industries, Mumbai vs. Income Tax Officer 28(1)(1), Mumbai

In the result, the appeal filed by the assessee is allowed for statistical purpose

ITA 239/MUM/2023[2011-12]Status: DisposedITAT Mumbai23 Jun 2023AY 2011-12

Bench: Shri B R Bakaran, Am & Ms. Kavitha Rajagopal, Jm M/S. Ameya Industries Ito-28(1)(1) A-141, Midc Plot Ttc Area, Mumbai Vs. Khairne, Navi Mumbai-400 709

For Appellant: Shri Shashank MehtaFor Respondent: Shri Vaibhav Jain

Section 133(6)Section 143(1)Section 143(3)Section 147Section 148Section 250

…the decision of the Hon’ble Gujarat High Court in the case of CIT vs. Bhola Nath Poly Fab (P.) Ltd. [2013] 355 ITR 290 (Guj) and also the 4 M/s. Ameya Industries vs. ITO decision of Hon’ble Gujarat High Court in the case of Vijay Proteins Ltd. vs. CIT [2015] 58 Taxmann.com 44 (Guj). The first appellate authority confirmed the said addition by way of an ex parte order dated 15/12/2022. On perusal of the decision cited by the ld.AR for AY 2010-11 in ITA No. 675/Mum/2019, the tribunal considering the nature of the business of the assessee has restricted the percentage of disallowance to 12.5%. We find no reason t…

Vinod Karsanbhai Patel, Delhi vs. ACIT, Central Circle- 17, Delhi

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

ITA 7384/DEL/2018[2010-11]Status: DisposedITAT Delhi23 Jun 2023AY 2010-11

Bench: Shri Chandra Mohan Garg & Assessment Year: 2010-11 Vinod Karsanbhai Patel, The Acit, Central Circle-17, 208/2885, 2Nd Floor, Haryana Singh Road, Delhi Karol Bagh, Delhi 110005 Vs. Pan Aacpp 0956 G (Appellant) (Respondent) For Assessee : Shri Hiren Mehta, Ca Shri Nirbhay Mehta, Ca For Revenue : Shri Om Prakash, Sr. Dr Date Of Hearing : 11.04.2023 Date Of Pronouncement : 23.06.2023 Order Per Chandra Mohan Garg:- This Appeal Filed By The Assessee Is Directed Against The Order Dated 05.12.2022 Of The Ld. Nfac, New Delhi, Relating To Assessment Year 2020-21. 2. The Ld. Assessee Representative (Ar) Submitted That The Assessee Does Not Want To Press Ground No. 1 & 2 & Hence The Same Are Dismissed Has Not Pressed. Ground No. 6 Is General In Nature Which Requires No Specific Adjudication. Remaining Effective Grounds For Adjudication Are As Follows:-

For Appellant: Shri Hiren Mehta, CAFor Respondent: Shri Om Prakash, Sr. DR

…THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: SMC: NEW DELHI BEFORE SHRI CHANDRA MOHAN GARG, JUDICIAL MEMBER AND Assessment Year: 2010-11 Vinod Karsanbhai Patel, The ACIT, Central Circle-17, 208/2885, 2nd Floor, Haryana Singh Road, Delhi Karol Bagh, Delhi 110005 vs. PAN AACPP 0956 G (Appellant) (Respondent) For Assessee : Shri Hiren Mehta, CA Shri Nirbhay Mehta, CA For Revenue : Shri Om Prakash, Sr. DR Date of Hearing : 11.04.2023 Date of Pronouncement : 23.06.2023 ORDER Per Chandra Mohan Garg:- This appeal filed by the assessee is directed against the order dated 05.12.2022 of the Ld. NFAC, New Delhi, relating…

Sumer Chand Jain, New Delhi vs. ITO, Ward-50(4), New Delhi

In the result, appeal of the assessee is dismissed

ITA 9702/DEL/2019[2010-11]Status: DisposedITAT Delhi18 May 2023AY 2010-11

Bench: Shri Anil Chaturvedi & Ms. Astha Chandraasstt. Year: 2010-11

For Appellant: NoneFor Respondent: Shri Amit Shukla, Sr. DR

Section 143(1)Section 143(3)Section 148

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G”: NEW DELHI BEFORE SHRI ANIL CHATURVEDI, ACCOUNTANT MEMBER AND MS. ASTHA CHANDRA, JUDICIAL MEMBER Asstt. Year: 2010-11 Sumer Chand Jain, Vs. ITO, Ward-50(4) 8/10, Old Rajendar Nagar, New Delhi. New Delhi – 110 060 PAN AAAPJ4161B (Appellant) (Respondent) Assessee by: None Department by : Shri Amit Shukla, Sr. DR Date of Hearing 05.04.2023 Date of pronouncement 18.05.2023 O R D E R PER ASTHA CHANDRA, JM The appeal filed by the assessee is directed against the order of the Ld. Commissioner of Income Tax (Appeals)-17, New Delhi (“CIT(A)”) dated 21.10.2019 pertaining…

Income Tax Officer, Ward - 2(3)(6), Surat vs. Shri Abhishek Navnitkumar Doshi, Surat

In the result the ground No

ITA 38/SRT/2022[2012-13]Status: DisposedITAT Surat09 Jan 2023AY 2012-13

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita No. 21/Srt/2022 Assessment Year: (2012-13) (Physical Court Hearing) Abhishek Navnitkumar Doshi, Vs. The Ito, Ward-2(3)(7), 204/205, 2Nd Floor, 6/1911-12, Surat. Jin Shanti Building, Jada Khadi, Mahidharpura – 395003. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Afhpd0064M (Appellant) (Respondent) आयकर अपील सं./Ita No.38/Srt/2022 Assessment Year: (2012-13) The Ito, Ward-2(3)(6), Vs. Abhishek Navnitkumar Doshi, 204/205, 2Nd Floor, 6/1911-12, Surat. Jin Shanti Building, Jada Khadi, Mahidharpura – 395003. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Afhpd0064M (Appellant) (Respondent) Assessee By Shri Sapnesh Sheth, Ca Respondent By Shri Vinod Kumar, Sr. Dr Date Of Hearing 28/12/2022 09/01/2023 Date Of Pronouncement

Section 132Section 143(3)Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JM & DR. A. L. SAINI, AM आयकर अपील सं./ITA No. 21/SRT/2022 Assessment Year: (2012-13) (Physical Court Hearing) Abhishek Navnitkumar Doshi, Vs. The ITO, Ward-2(3)(7), 204/205, 2nd Floor, 6/1911-12, Surat. Jin Shanti Building, Jada Khadi, Mahidharpura – 395003. "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AFHPD0064M (Appellant) (Respondent) आयकर अपील सं./ITA No.38/SRT/2022 Assessment Year: (2012-13) The ITO, Ward-2(3)(6), Vs. Abhishek Navnitkumar Doshi, 204/205, 2nd Floor, 6/1911-12, Surat. Jin Shanti Building, Jada Khadi, Mahidharpura – 3950…

Abhishek Navnitkumar Doshi, Surat vs. Income Tax Officer, WD. 2(3)(7), Surat

In the result the ground No

ITA 21/SRT/2022[2012-13]Status: DisposedITAT Surat09 Jan 2023AY 2012-13

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita No. 21/Srt/2022 Assessment Year: (2012-13) (Physical Court Hearing) Abhishek Navnitkumar Doshi, Vs. The Ito, Ward-2(3)(7), 204/205, 2Nd Floor, 6/1911-12, Surat. Jin Shanti Building, Jada Khadi, Mahidharpura – 395003. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Afhpd0064M (Appellant) (Respondent) आयकर अपील सं./Ita No.38/Srt/2022 Assessment Year: (2012-13) The Ito, Ward-2(3)(6), Vs. Abhishek Navnitkumar Doshi, 204/205, 2Nd Floor, 6/1911-12, Surat. Jin Shanti Building, Jada Khadi, Mahidharpura – 395003. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Afhpd0064M (Appellant) (Respondent) Assessee By Shri Sapnesh Sheth, Ca Respondent By Shri Vinod Kumar, Sr. Dr Date Of Hearing 28/12/2022 09/01/2023 Date Of Pronouncement

Section 132Section 143(3)Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JM & DR. A. L. SAINI, AM आयकर अपील सं./ITA No. 21/SRT/2022 Assessment Year: (2012-13) (Physical Court Hearing) Abhishek Navnitkumar Doshi, Vs. The ITO, Ward-2(3)(7), 204/205, 2nd Floor, 6/1911-12, Surat. Jin Shanti Building, Jada Khadi, Mahidharpura – 395003. "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AFHPD0064M (Appellant) (Respondent) आयकर अपील सं./ITA No.38/SRT/2022 Assessment Year: (2012-13) The ITO, Ward-2(3)(6), Vs. Abhishek Navnitkumar Doshi, 204/205, 2nd Floor, 6/1911-12, Surat. Jin Shanti Building, Jada Khadi, Mahidharpura – 3950…