RUSHABH MOTORS PRIVATE LIMITED ,MUMBAI vs. INCOME TAX OFFICER WARD 2(3)(1), MUMBAI

ITA 1220/MUM/2026Status: DisposedITAT Mumbai09 June 2026AY 2014-157 pages
AI SummaryDismissed

What were the facts?

The assessee understated rental and interest income receipts by Rs. 84,22,324/- as per the AO's observation from Form 26AS. The assessee failed to provide supporting documents to substantiate its claims despite opportunities.

What did the Tribunal hold?

The Tribunal upheld the order of the CIT(A) confirming the additions made by the AO. The assessee's failure to substantiate its stand with evidence led to the dismissal of its grounds of appeal.

What were the issues?

Whether the assessee understated rental and interest income, and whether the CIT(A) erred in confirming the AO's additions due to lack of substantiation.

Which sections of the Income-tax Act were involved?

Section 194H,Section 194I,Section 4,Section 5

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI BENCHES, MUMBAI

Before: HON’BLE SANDEEP GOSAIN & HON’BLE BIJAYANANDA PRUSETH

For Respondent: Shri Annavaram Kosuri,Sr. AR

PER SANDEEP GOSAIN, JUDICIAL MEMBER:

This appeal is filed by the Assessee against the order of Ld. NFAC dated 18-Nov-2025 for the Assessment Year 2014-15. The Assessee has raised the following grounds of appeal:

Ground No. 1: Challenged the entire Appellate order:

ITA 1220/MUM/2026 RUSHABH MOTORS PRIVATE LIMITED

1.

On the facts and in the circumstances of the case and in law, the NFAC erred in confirming the action

The order continues below.

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