DIMPLE MANOJ SANGHVI,MUMBAI vs. DCIT-CC-(1)(1), AHMEDABAD, AHMEDABAD

ITA 1375/AHD/2024Status: DisposedITAT Ahmedabad11 September 2026AY 2012-20138 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal held that the addition was not warranted as the cash withdrawals by the father-in-law were sufficient to cover the amounts in question. The Tribunal directed that the benefit of telescoping be granted, effectively deleting the addition.

What were the facts?

The assessee's case involved reassessment proceedings initiated after a search and seizure action on a group. Hand-written notes from the father-in-law's premises led to an addition of Rs. 33,50,000/- for unexplained expenditure under Section 69C.

What were the issues?

The primary issue was whether the addition made under Section 69C for unexplained expenditure was justified based on seized documents, and whether reassessment proceedings were valid.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 147,Section 148,Section 69C,Section 132

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, C” BENCH, AHMEDABAD

Per Rahul Chaudhary, Judicial Member:

1.

The present appeal has been preferred by the Assessee against the Order, dated 16/05/2024, passed by the Commissioner Of Income Tax, (Appeals)-11 Ahmedabad [hereinafter referred to as the ‘CIT(A)’] whereby the Learned CIT(A) had partly allowed the appeal against the Assessment Order, dated 08/06/2023, passed under Section 143(3) r.w.s 147 of the Income Act, 1961 [hereinafter referred to as ‘the Act’] for the Assessment Year 2012-2013. 2. The Assessee has raised following grounds of appeal:

1.

The Learned CIT(A) has erred in no

The order continues below.

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