SURYAPRAKASH MADRECHA ,MUMBAI vs. DCIT-CENTRAL CIRCLE-8(2), MUMBAI

PDF · subscribers
ITA 7433/MUM/2025Status: DisposedITAT Mumbai20 May 2026AY 2016-201711 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal, following a coordinate bench's decision in an identical case, set aside the CIT(A)'s order and restored the issue to the CIT(A) for fresh adjudication. This was done to examine the circular movement of funds and ascertain the real beneficiary.

What were the facts?

The assessee received substantial amounts of money which were added to his income as unexplained money. The assessee contended that the funds were routed from Trimax IT Infrastructure Service Ltd. through other parties and then back to Trimax, making him a mere conduit.

What were the issues?

Whether the amounts received by the assessee constituted unexplained money, or if they were part of a circular transaction where the assessee was merely a conduit for Trimax IT Infrastructure Service Ltd.

Which sections of the Income-tax Act were involved?

Section 69A,Section 153A,Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, G BENCH, MUMBAI

आदेश की �ितिलिप अ�ेिषत/Copy of the Order forwarded to : अपीलाथ�/ The Appellant 1. ��थ�/ The Respondent. 2. आयकर आयु�/ The CIT 3. �धान आयकर आयु�/ Pr.CIT 4. िवभागीय �ितिनिध, आयकर अपीलीय अिधकरण, मुंबई/ DR, ITAT, 5. Mumbai गाड� फाईल / Guard file. 6.

आदेशा नुसार/ BY ORDER,

स�ािपत �ित //True Copy// उप/सहायक पंजीकार /(Dy./Asstt. Registrar) आयकर अपीलीय अिधकरण, मुंबई / ITAT, Mumbai

More judgments on Section 69A

All 15,297 judgments and leading authorities on Section 69A →

Recent GST High Court judgments

Search GST case law →