Vijay Trading Co. v. ITO

388 ITR 377High Court2016#889 most cited

What is Vijay Trading Co. v. ITO authority for?

When purchases are found bogus, only the profit element embedded therein, and not the entire purchase value, can be added to the assessee's income.

119

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2026.

Also referred to as

Vijay Trading Co v ITO · bogus purchases · entire purchases addition · profit element · gross profit addition · restricted disallowance · Section 37(1) · Section 69B · genuineness of purchases · Gujarat High Court

Also reported as

76 Taxmann.com 366

Sections most often in play

Section 115BBESection 153CSection 37(1)Section 131Section 44ABSection 69BSection 132(4A)Section 133A

Issues it is cited on

section 142(3)section 89section 147ofsection 142(2)section 69dsection 292csection 69bsection 33(4)audi alteram partemsection 292section 34(1)section 149(1)(b)

Judgments citing Vijay Trading Co. v. ITO

Binod Kumar Tekriwal, Kolkata vs. Principal CIT - 10, Kolkata

In the result, all the appeals of these assessees are allowed

ITA 1133/KOL/2018[2011-12]Status: DisposedITAT Kolkata14 Jan 2021AY 2011-12

Bench: Sri J. Sudhakar Reddy & Sri A. T. Varkey

Section 139Section 147Section 263Section 271(1)(c)

…te Tribunal, which was a legal question, as to whether the undisclosed purchase could be taken as the additional income without reference to the possible sale of the paddy when converted. The assessee refers to a judgment of the Gujarat High Court reported at 388 ITR 377. The principle enunciated in such judgment is that when undisclosed purchases of such nature are discovered, it is only the profit embedded in the transaction which can be added to the total income. The Gujarat High Court relied on some of its previous judgments to hold that "not the entire purchase price but only the profit element embedded in s…

Binod Kumar Tekriwal, Kolkata vs. Principal CIT - 10, Kolkata

In the result, all the appeals of these assessees are allowed

ITA 1132/KOL/2018[2010-11]Status: DisposedITAT Kolkata14 Jan 2021AY 2010-11

Bench: Sri J. Sudhakar Reddy & Sri A. T. Varkey

Section 139Section 147Section 263Section 271(1)(c)

…te Tribunal, which was a legal question, as to whether the undisclosed purchase could be taken as the additional income without reference to the possible sale of the paddy when converted. The assessee refers to a judgment of the Gujarat High Court reported at 388 ITR 377. The principle enunciated in such judgment is that when undisclosed purchases of such nature are discovered, it is only the profit embedded in the transaction which can be added to the total income. The Gujarat High Court relied on some of its previous judgments to hold that "not the entire purchase price but only the profit element embedded in s…

Mrs. Premlata Tekriwal, Kolkata vs. Principal CIT - 10, Kolkata

In the result, all the appeals of these assessees are allowed

ITA 1131/KOL/2018[2011-12]Status: DisposedITAT Kolkata14 Jan 2021AY 2011-12

Bench: Sri J. Sudhakar Reddy & Sri A. T. Varkey

Section 139Section 147Section 263Section 271(1)(c)

…te Tribunal, which was a legal question, as to whether the undisclosed purchase could be taken as the additional income without reference to the possible sale of the paddy when converted. The assessee refers to a judgment of the Gujarat High Court reported at 388 ITR 377. The principle enunciated in such judgment is that when undisclosed purchases of such nature are discovered, it is only the profit embedded in the transaction which can be added to the total income. The Gujarat High Court relied on some of its previous judgments to hold that "not the entire purchase price but only the profit element embedded in s…

Mrs. Premlata Tekriwal, Kolkata vs. Principal CIT - 10, Kolkata

In the result, all the appeals of these assessees are allowed

ITA 1130/KOL/2018[2010-11]Status: DisposedITAT Kolkata14 Jan 2021AY 2010-11

Bench: Sri J. Sudhakar Reddy & Sri A. T. Varkey

Section 139Section 147Section 263Section 271(1)(c)

…te Tribunal, which was a legal question, as to whether the undisclosed purchase could be taken as the additional income without reference to the possible sale of the paddy when converted. The assessee refers to a judgment of the Gujarat High Court reported at 388 ITR 377. The principle enunciated in such judgment is that when undisclosed purchases of such nature are discovered, it is only the profit embedded in the transaction which can be added to the total income. The Gujarat High Court relied on some of its previous judgments to hold that "not the entire purchase price but only the profit element embedded in s…

Smt. Sarita Chawla, Bhopal vs. The ACIT 1(2), Bhopal

In the result appeal of the assessee for Assessment Years

ITA 442/IND/2015[2006-07]Status: DisposedITAT Indore26 Nov 2020AY 2006-07

Bench: Hon'Ble Kul Bharat & Hon'Ble Manish Boradit(Ss)A Nos. 158 To 163/Ind/2015 Assessment Years 2000-01 To 2005-06 & Assessment Year-2006-07

Section 234ASection 234BSection 234CSection 271(1)(c)

…अपील"य अ"धकरण, इ"दौर "यायपीठ, इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE HON'BLE KUL BHARAT, JUDICIAL MEMBER AND HON'BLE MANISH BORAD, ACCOUNTANT MEMBER IT(SS)A Nos. 158 to 163/Ind/2015 Assessment Years 2000-01 to 2005-06 & Assessment Year-2006-07 Late Smt. SudeshChawla ACIT 1(2), L/H ShriPremChawla Bhopal Bhopal Vs. (Appellant) (Revenue ) PAN AAPPC0132J Assessment Year-2006-07 DCIT 1(1), Late Smt. SudeshChawla L/H Bhopal ShriPremChawla Bhopal Vs. (Revenue ) (Respondent) PAN AAPPC0132J IT(SS)A Nos. 170 to 175/Ind/2015 Assessment Years 2000-01 to 2005-06 & Assessment Year-2006-07…

Late Smt. Sudesh Chawla L/H Shri Prem Chawla, Bhopal vs. The ACIT 1(2), Bhopal

In the result appeal of the assessee for Assessment Years

ITA 441/IND/2015[2006-07]Status: DisposedITAT Indore26 Nov 2020AY 2006-07

Bench: Hon'Ble Kul Bharat & Hon'Ble Manish Boradit(Ss)A Nos. 158 To 163/Ind/2015 Assessment Years 2000-01 To 2005-06 & Assessment Year-2006-07

Section 234ASection 234BSection 234CSection 271(1)(c)

…अपील"य अ"धकरण, इ"दौर "यायपीठ, इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE HON'BLE KUL BHARAT, JUDICIAL MEMBER AND HON'BLE MANISH BORAD, ACCOUNTANT MEMBER IT(SS)A Nos. 158 to 163/Ind/2015 Assessment Years 2000-01 to 2005-06 & Assessment Year-2006-07 Late Smt. SudeshChawla ACIT 1(2), L/H ShriPremChawla Bhopal Bhopal Vs. (Appellant) (Revenue ) PAN AAPPC0132J Assessment Year-2006-07 DCIT 1(1), Late Smt. SudeshChawla L/H Bhopal ShriPremChawla Bhopal Vs. (Revenue ) (Respondent) PAN AAPPC0132J IT(SS)A Nos. 170 to 175/Ind/2015 Assessment Years 2000-01 to 2005-06 & Assessment Year-2006-07…

The DCIT, 1(1), Bhopal vs. Smt. Sudesh Chawla, Bhopal

In the result appeal of the assessee for Assessment Years

ITA 405/IND/2015[2006-07]Status: DisposedITAT Indore26 Nov 2020AY 2006-07

Bench: Hon'Ble Kul Bharat & Hon'Ble Manish Boradit(Ss)A Nos. 158 To 163/Ind/2015 Assessment Years 2000-01 To 2005-06 & Assessment Year-2006-07

Section 234ASection 234BSection 234CSection 271(1)(c)

…अपील"य अ"धकरण, इ"दौर "यायपीठ, इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE HON'BLE KUL BHARAT, JUDICIAL MEMBER AND HON'BLE MANISH BORAD, ACCOUNTANT MEMBER IT(SS)A Nos. 158 to 163/Ind/2015 Assessment Years 2000-01 to 2005-06 & Assessment Year-2006-07 Late Smt. SudeshChawla ACIT 1(2), L/H ShriPremChawla Bhopal Bhopal Vs. (Appellant) (Revenue ) PAN AAPPC0132J Assessment Year-2006-07 DCIT 1(1), Late Smt. SudeshChawla L/H Bhopal ShriPremChawla Bhopal Vs. (Revenue ) (Respondent) PAN AAPPC0132J IT(SS)A Nos. 170 to 175/Ind/2015 Assessment Years 2000-01 to 2005-06 & Assessment Year-2006-07…

Sajjan Bajaj, Bhagalpur vs. ITO, Ward-1(3), Bhagalpur

Appeal is partly allowed in above terms

ITA 292/PAT/2018[2011-12]Status: DisposedITAT Patna15 Sept 2020AY 2011-12

Bench: Shri S.S.Godara & Dr.A.L. Sainiassessment Year :2011-12 Sajjan Bajaj Income Tax Officer, S/O Lt. Narsingh Das Ward-1(3), बनाम Bajaj, Prop: Dilip Traders, Bhagalpur V/S. Skhichand Katra, Sujaganj, Bhagalpur- 812001 [Pan No. Agkpb 7332 E] .. अपीलाथ" /Appellant ""यथ"/Respondent

Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL PATNA BENCH “E” COURT AT KOLKATA Before Shri S.S.Godara, Judicial Member and Dr.A.L. Saini, Accountant Member Assessment Year :2011-12 Sajjan Bajaj Income Tax Officer, S/o Lt. Narsingh Das Ward-1(3), बनाम Bajaj, Prop: Dilip Traders, Bhagalpur V/s. Skhichand Katra, Sujaganj, Bhagalpur- 812001 [PAN No. AGKPB 7332 E] .. अपीलाथ" /Appellant ""यथ"/Respondent Shri K.N. Praasad, Advocate अपीलाथ" क" ओर से /By Appellant Shri Ajay Kumaar, Addl. CIT-SR-DR ""यथ" क" ओर से/By Respondent 15-09-09-2020 सुनवाई क" तार"ख/Date of Hearing 15-09-2020 घोषणा क" तार"ख/Date of Pronouncement आदेश /O R…

M/S. Haji Ali & Sons, Baroda vs. The Income Tax Officer, Ward-3(1), Baroda

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

ITA 467/AHD/2016[2011-12]Status: DisposedITAT Ahmedabad19 Aug 2020AY 2011-12

Bench: Shri Rajpal Yadav & Shri Waseem Ahmedआयकर अपील सं./Ita No. 467/Ahd/2016 "नधा"रण वष"/Asstt. Year: 2011-2012 M/S Haji Ali & Sons, Income Tax Officer, Market Bazar, Vs. Ward 3(1) Near Tower, Baroda. Dabhoi, Baroda-391110. Pan: Aabfh4949J

For Appellant: Shri Hardik Vora, A.RFor Respondent: Shri Dileep Kumar, Sr.D.R
Section 133ASection 234ASection 271Section 40b

…as a legal question, as to whether the undisclosed purchase could be taken as the additional income without reference to the possible sale of the paddy when converted. 10. The assessee refers to a judgment of the Gujarat High Court Vijay Trading v. ITO [2016] 388 ITR 377/76 taxmann.com 366. The principle enunciated in such judgment is that when undisclosed purchases of such nature are discovered, it is only the profit embedded in the transaction which can be added to the total income. The Gujarat High Court relied on some of its previous judgments to hold that "not the entire purchase price but only the profit el…

M/S. Hindisthan Engineeing & Indistries Ltd., Kolkata vs. DCIT, Circle -5 Kolkata, Kolkata

In the result, the appeal of the assessee is partly allowed and the appeal of the revenue is dismissed

ITA 952/KOL/2018[2011-12]Status: DisposedITAT Kolkata28 Jul 2020AY 2011-12

Bench: Shri S.S.Godara, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.952/Kol/2018 ("नधा"रणवष" / Assessment Year:2011-12)

For Appellant: Shri S. Jhajharia, AdvocateFor Respondent: Shri Ram Bilash Meena, CIT
Section 131Section 143(3)

…as a legal question, as to whether the undisclosed purchase could be taken as the additional income without reference to the possible sale of the paddy when converted. 10. The assessee refers to a judgment of the Gujarat High Court Vijay Trading v. ITO [2016] 388 ITR 377/76 taxmann.com 366. The principle enunciated in such judgment is that when undisclosed purchases of such nature are discovered, it is only the profit embedded in the transaction which can be added to the total income. The Gujarat High Court relied on some of its previous judgments to hold that "not the entire purchase M/s Hindusthan Engineering &…

DCIT, Central Circle - 1(4), Kolkata vs. M/S. Hindusthan Engineering & Industries Ltd., Kolkata

In the result, the appeal of the assessee is partly allowed and the appeal of the revenue is dismissed

ITA 1059/KOL/2018[2011-12]Status: DisposedITAT Kolkata28 Jul 2020AY 2011-12

Bench: Shri S.S.Godara, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.952/Kol/2018 ("नधा"रणवष" / Assessment Year:2011-12)

For Appellant: Shri S. Jhajharia, AdvocateFor Respondent: Shri Ram Bilash Meena, CIT
Section 131Section 143(3)

…as a legal question, as to whether the undisclosed purchase could be taken as the additional income without reference to the possible sale of the paddy when converted. 10. The assessee refers to a judgment of the Gujarat High Court Vijay Trading v. ITO [2016] 388 ITR 377/76 taxmann.com 366. The principle enunciated in such judgment is that when undisclosed purchases of such nature are discovered, it is only the profit embedded in the transaction which can be added to the total income. The Gujarat High Court relied on some of its previous judgments to hold that "not the entire purchase M/s Hindusthan Engineering &…

Anandvalli Nambiraj Mudaliar, Mumbai vs. ITO, Ward - 2 (1), Kalyan

In the result, appeal of the assessee is partly allowed

ITA 7164/MUM/2018[2009-10]Status: DisposedITAT Mumbai25 Feb 2020AY 2009-10

Bench: Shri R.C. Sharma (A.M.) & Shri Pawan Singh (Jm) - Ay 2009-10 - Ay 2010-11 - Ay 2011-12 Anandvalli Nambiraj Vs Ito, Wd.2(1), Kalyan 2Nd Mudaliar, Floor, Mohan Plaza, Wayle Nagar, Khadakpada, Kalyan (W) – 421 301 Pan : Agipm4254G Appellant Respondednt

Section 133(6)Section 143(1)Section 147Section 148Section 69C

…1 ITAs 7164 to 7166/Mum/2018 IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “SMC”, MUMBAI Before Shri R.C. Sharma (A.M.) & Shri Pawan Singh (JM) - AY 2009-10 - AY 2010-11 - AY 2011-12 Anandvalli Nambiraj vs ITO, Wd.2(1), Kalyan 2nd Mudaliar, Floor, Mohan Plaza, Wayle Nagar, Khadakpada, Kalyan (W) – 421 301 PAN : AGIPM4254G APPELLANT RESPONDEDNT Appellant by Shri Paresh Shaparia AR Respondent by Shri Satishchandra Rajore Sr DR Date of hearing 25-02-2020 Date of pronouncement 25 -02-2020 O R D E R PER PAWAN SINGH, JM : 1. This set of three appeals by assessee are directed against the independent orders of C…

Shri Pramod Kumar Tekriwal, Kolkata vs. Principal CIT - 10, Kolkata

In the result, these three appeals of three assessees are allowed

ITA 1136/KOL/2018[2010-11]Status: DisposedITAT Kolkata22 Jan 2020AY 2010-11

Bench: Shri S.S.Godara, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.1134/Kol/2018 ("नधा"रणवष" / Assessment Year:2010-11)

For Appellant: Shri Pramod Himat Singhka, FCAFor Respondent: Shri Radhey Shyam, CIT
Section 143(1)Section 263

…as a legal question, as to whether the undisclosed purchase could be taken as the additional income without reference to the possible sale of the paddy when converted. 10. The assessee refers to a judgment of the Gujarat High Court Vijay Trading v. ITO [2016] 388 ITR 377/76 taxmann.com 366. The principle enunciated in such judgment is that when undisclosed purchases of such nature are discovered, it is only the profit embedded in the transaction which can be added to the total income. The Gujarat High Court relied on some of its previous judgments to hold that "not the entire purchase price but only the profit el…

Sandip Kumar Tekriwal HUF, Kolkata vs. Principal CIT - 10, Kolkata

In the result, these three appeals of three assessees are allowed

ITA 1135/KOL/2018[2010-11]Status: DisposedITAT Kolkata22 Jan 2020AY 2010-11

Bench: Shri S.S.Godara, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.1134/Kol/2018 ("नधा"रणवष" / Assessment Year:2010-11)

For Appellant: Shri Pramod Himat Singhka, FCAFor Respondent: Shri Radhey Shyam, CIT
Section 143(1)Section 263

…as a legal question, as to whether the undisclosed purchase could be taken as the additional income without reference to the possible sale of the paddy when converted. 10. The assessee refers to a judgment of the Gujarat High Court Vijay Trading v. ITO [2016] 388 ITR 377/76 taxmann.com 366. The principle enunciated in such judgment is that when undisclosed purchases of such nature are discovered, it is only the profit embedded in the transaction which can be added to the total income. The Gujarat High Court relied on some of its previous judgments to hold that "not the entire purchase price but only the profit el…

Binod Kumar Tekriwal HUF, Kolkata vs. Principal CIT - 10, Kolkata

In the result, these three appeals of three assessees are allowed

ITA 1134/KOL/2018[2010-11]Status: DisposedITAT Kolkata22 Jan 2020AY 2010-11

Bench: Shri S.S.Godara, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.1134/Kol/2018 ("नधा"रणवष" / Assessment Year:2010-11)

For Appellant: Shri Pramod Himat Singhka, FCAFor Respondent: Shri Radhey Shyam, CIT
Section 143(1)Section 263

…as a legal question, as to whether the undisclosed purchase could be taken as the additional income without reference to the possible sale of the paddy when converted. 10. The assessee refers to a judgment of the Gujarat High Court Vijay Trading v. ITO [2016] 388 ITR 377/76 taxmann.com 366. The principle enunciated in such judgment is that when undisclosed purchases of such nature are discovered, it is only the profit embedded in the transaction which can be added to the total income. The Gujarat High Court relied on some of its previous judgments to hold that "not the entire purchase price but only the profit el…

Friends Casting, Howrah vs. ACIT, Circle - 46, Kolkata

In the result this ground of the assessee is allowed in part

ITA 2669/KOL/2018[2013-14]Status: DisposedITAT Kolkata08 May 2019AY 2013-14

Bench: Sri J. Sudhakar Reddy] I.T.A. No. 2669/Kol/2018 Assessment Year: 2013-14 Friends Castings..................……………………………………....………………..…………………….….Appellant C/O, Subash Agarwal & Associates, Advocates Siddha Gibson 1, Gibson Lane Suite – 213 2Nd Floor Kolkata – 700 069 [Pan : Aabff 0943 L] Assistant Commissioner Of Income Tax, Circle-46, Kolkata…...........................…...Respondent Appearances By: Shri Siddharth Agarwal, A/R, Appeared On Behalf Of The Assessee. Shri Sankar Halder, Jcit Sr. D/R, Appearing On Behalf Of The Revenue.

Section 131Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘SMC’ BENCH, KOLKATA [Before Sri J. Sudhakar Reddy, Accountant Member] I.T.A. No. 2669/Kol/2018 Assessment Year: 2013-14 Friends Castings..................……………………………………....………………..…………………….….Appellant C/o, Subash Agarwal & Associates, Advocates Siddha Gibson 1, Gibson Lane Suite – 213 2nd Floor Kolkata – 700 069 [PAN : AABFF 0943 L] Assistant Commissioner of Income Tax, Circle-46, Kolkata…...........................…...Respondent Appearances by: Shri Siddharth Agarwal, A/R, appeared on behalf of the assessee. Shri Sankar Halder, JCIT Sr. D/R, appearing on behalf of…

Dibyendu Jana, Purba Medinipur vs. ITO, Ward 27(3), Kolkata, Purba Medinipur

Appeal is partly allowed in above terms

ITA 779/KOL/2017[2012-13]Status: DisposedITAT Kolkata08 May 2019AY 2012-13

Bench: Shri J.Sudhakar Reddy & Shri S.S.Godaraassessment Years: 2012-13

Section 145(3)

…te Tribunal, which was a legal question, as to whether the undisclosed purchase could be taken at the additional income without reference to the possible sale of the paddy when converted. The assessee refers to a judgment of the Gujarat High Court reported at 388 ITR 377. The principle enunciated in such judgment is that when undisclosed purchases of such nature are discovered, it is only the profit embedded in the transactions which can be added to the total income. The Gujarat High Court relied on some of this previous judgments to hold that “not the entire purchase price but only the profit element embedded in…

Dinanath Ornament Stores, Kolkata vs. ITO, Ward - 1, Haldia (Now ITO, Ward - 27(1), Haldia)

In the result this ground of the assessee is allowed in part

ITA 1307/KOL/2017[2009-10]Status: DisposedITAT Kolkata23 Apr 2019AY 2009-10

Bench: Sri J. Sudhakar Reddy & Sri S.S. Godara] I.T.A. No. 1304/Kol/2017 Assessment Year: 2005-06 I.T.A. No. 1305/Kol/2017 Assessment Year: 2006-07 I.T.A. No. 1306/Kol/2017 Assessment Year: 2007-08 I.T.A. No. 1307/Kol/2017 Assessment Year: 2009-10 Dinanath Ornament Stores….………………………………....…………………………………………Appellant C/O., D.J. Shah & Co Kalyan Bhawan 2, Elgin Road Kolkata – 700 020 [Pan : Aabfd 9969 G] Income Tax Officer, Ward-1, Haldia......................................................….………..…......Respondent (Now) Income Tax Officer, Ward-27(1), Haldia Appearances By: Shri Miraj D. Shah, A/R, Appeared On Behalf Of The Assessee. Shri Sankar Halder, Jcit Sr. D/R, Appearing On Behalf Of The Revenue. Date Of Concluding The Hearing : March 20Th, 2019 Date Of Pronouncing The Order : April 23Rd, 2019 O R D E R Per J. Sudhakar Reddy, Am :- All These Appeals Filed By The Assessee Are Directed Against The Separate But Identical Orders Of The Learned Commissioner Of Income Tax (Appeals) - 7, Kolkata, (Ld. Cit(A)) Passed U/S. 250 Of The Income Tax Act, 1961, (The ‘Act’), Dt. 21/03/2017 For The Assessment Years 2005-06, 2006-07, 2007-08 & 2009-10. 2. As The Issues Arising In All These Appeals Are Common, For The Sake Of Convenience, They Are Heard Together & Disposed Off By Way Of This Common Order. 3. The Assessee Is A Partnership Firm & Filed Its Return Of Income On 31/03/2006 Declaring Total Income Of Rs.72,973/- For The Assessment Year 2005- 06, Rs. 87,925/- For The Assessment Year 2006-07 On 31/03/2007, Rs.1,04,340/-

Section 133ASection 143(3)Section 250Section 40Section 40A(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘C’ BENCH, KOLKATA [Before Sri J. Sudhakar Reddy, Accountant Member & Sri S.S. Godara, Judicial Member] I.T.A. No. 1304/Kol/2017 Assessment Year: 2005-06 I.T.A. No. 1305/Kol/2017 Assessment Year: 2006-07 I.T.A. No. 1306/Kol/2017 Assessment Year: 2007-08 I.T.A. No. 1307/Kol/2017 Assessment Year: 2009-10 Dinanath Ornament Stores….………………………………....…………………………………………Appellant C/o., D.J. Shah & Co Kalyan Bhawan 2, Elgin Road Kolkata – 700 020 [PAN : AABFD 9969 G] Income Tax Officer, Ward-1, Haldia......................................................….………..…......Res…

Dinanath Ornament Stores, Kolkata vs. ITO, Ward - 1, Haldia (Now ITO, Ward - 27(1), Haldia)

In the result this ground of the assessee is allowed in part

ITA 1306/KOL/2017[2007-08]Status: DisposedITAT Kolkata23 Apr 2019AY 2007-08

Bench: Sri J. Sudhakar Reddy & Sri S.S. Godara] I.T.A. No. 1304/Kol/2017 Assessment Year: 2005-06 I.T.A. No. 1305/Kol/2017 Assessment Year: 2006-07 I.T.A. No. 1306/Kol/2017 Assessment Year: 2007-08 I.T.A. No. 1307/Kol/2017 Assessment Year: 2009-10 Dinanath Ornament Stores….………………………………....…………………………………………Appellant C/O., D.J. Shah & Co Kalyan Bhawan 2, Elgin Road Kolkata – 700 020 [Pan : Aabfd 9969 G] Income Tax Officer, Ward-1, Haldia......................................................….………..…......Respondent (Now) Income Tax Officer, Ward-27(1), Haldia Appearances By: Shri Miraj D. Shah, A/R, Appeared On Behalf Of The Assessee. Shri Sankar Halder, Jcit Sr. D/R, Appearing On Behalf Of The Revenue. Date Of Concluding The Hearing : March 20Th, 2019 Date Of Pronouncing The Order : April 23Rd, 2019 O R D E R Per J. Sudhakar Reddy, Am :- All These Appeals Filed By The Assessee Are Directed Against The Separate But Identical Orders Of The Learned Commissioner Of Income Tax (Appeals) - 7, Kolkata, (Ld. Cit(A)) Passed U/S. 250 Of The Income Tax Act, 1961, (The ‘Act’), Dt. 21/03/2017 For The Assessment Years 2005-06, 2006-07, 2007-08 & 2009-10. 2. As The Issues Arising In All These Appeals Are Common, For The Sake Of Convenience, They Are Heard Together & Disposed Off By Way Of This Common Order. 3. The Assessee Is A Partnership Firm & Filed Its Return Of Income On 31/03/2006 Declaring Total Income Of Rs.72,973/- For The Assessment Year 2005- 06, Rs. 87,925/- For The Assessment Year 2006-07 On 31/03/2007, Rs.1,04,340/-

Section 133ASection 143(3)Section 250Section 40Section 40A(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘C’ BENCH, KOLKATA [Before Sri J. Sudhakar Reddy, Accountant Member & Sri S.S. Godara, Judicial Member] I.T.A. No. 1304/Kol/2017 Assessment Year: 2005-06 I.T.A. No. 1305/Kol/2017 Assessment Year: 2006-07 I.T.A. No. 1306/Kol/2017 Assessment Year: 2007-08 I.T.A. No. 1307/Kol/2017 Assessment Year: 2009-10 Dinanath Ornament Stores….………………………………....…………………………………………Appellant C/o., D.J. Shah & Co Kalyan Bhawan 2, Elgin Road Kolkata – 700 020 [PAN : AABFD 9969 G] Income Tax Officer, Ward-1, Haldia......................................................….………..…......Res…

Dinanath Ornament Stores, Kolkata vs. ITO, Ward - 1, Haldia (Now ITO, Ward - 27(1), Haldia)

In the result this ground of the assessee is allowed in part

ITA 1305/KOL/2017[2006-07]Status: DisposedITAT Kolkata23 Apr 2019AY 2006-07

Bench: Sri J. Sudhakar Reddy & Sri S.S. Godara] I.T.A. No. 1304/Kol/2017 Assessment Year: 2005-06 I.T.A. No. 1305/Kol/2017 Assessment Year: 2006-07 I.T.A. No. 1306/Kol/2017 Assessment Year: 2007-08 I.T.A. No. 1307/Kol/2017 Assessment Year: 2009-10 Dinanath Ornament Stores….………………………………....…………………………………………Appellant C/O., D.J. Shah & Co Kalyan Bhawan 2, Elgin Road Kolkata – 700 020 [Pan : Aabfd 9969 G] Income Tax Officer, Ward-1, Haldia......................................................….………..…......Respondent (Now) Income Tax Officer, Ward-27(1), Haldia Appearances By: Shri Miraj D. Shah, A/R, Appeared On Behalf Of The Assessee. Shri Sankar Halder, Jcit Sr. D/R, Appearing On Behalf Of The Revenue. Date Of Concluding The Hearing : March 20Th, 2019 Date Of Pronouncing The Order : April 23Rd, 2019 O R D E R Per J. Sudhakar Reddy, Am :- All These Appeals Filed By The Assessee Are Directed Against The Separate But Identical Orders Of The Learned Commissioner Of Income Tax (Appeals) - 7, Kolkata, (Ld. Cit(A)) Passed U/S. 250 Of The Income Tax Act, 1961, (The ‘Act’), Dt. 21/03/2017 For The Assessment Years 2005-06, 2006-07, 2007-08 & 2009-10. 2. As The Issues Arising In All These Appeals Are Common, For The Sake Of Convenience, They Are Heard Together & Disposed Off By Way Of This Common Order. 3. The Assessee Is A Partnership Firm & Filed Its Return Of Income On 31/03/2006 Declaring Total Income Of Rs.72,973/- For The Assessment Year 2005- 06, Rs. 87,925/- For The Assessment Year 2006-07 On 31/03/2007, Rs.1,04,340/-

Section 133ASection 143(3)Section 250Section 40Section 40A(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘C’ BENCH, KOLKATA [Before Sri J. Sudhakar Reddy, Accountant Member & Sri S.S. Godara, Judicial Member] I.T.A. No. 1304/Kol/2017 Assessment Year: 2005-06 I.T.A. No. 1305/Kol/2017 Assessment Year: 2006-07 I.T.A. No. 1306/Kol/2017 Assessment Year: 2007-08 I.T.A. No. 1307/Kol/2017 Assessment Year: 2009-10 Dinanath Ornament Stores….………………………………....…………………………………………Appellant C/o., D.J. Shah & Co Kalyan Bhawan 2, Elgin Road Kolkata – 700 020 [PAN : AABFD 9969 G] Income Tax Officer, Ward-1, Haldia......................................................….………..…......Res…