M/S MAFATLAL MANGILAL KOTHARI,MUMBAI vs. THE ACIT CIRCLE 19(1), MUMBAI

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ITA 5895/MUM/2025Status: DisposedITAT Mumbai05 May 2026AY 2016-1731 pages

In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that additions based solely on uncorroborated third-party electronic data, without establishing a direct nexus with the assessee and in violation of the principles of natural justice (denial of cross-examination), are unsustainable in law.

What were the facts?

The Assessing Officer initiated reassessment proceedings based on information from a search in another group, which indicated the assessee was involved in unaccounted cash loan transactions. This information was derived from excel sheets found on pen drives belonging to an associate of the searched group.

What were the issues?

Whether additions made solely on the basis of third-party electronic data without corroboration and denial of cross-examination are valid.

Which sections of the Income-tax Act were involved?

Section 69,Section 69A,Section 115BBE,Section 147,Section 148A,Section 148,Section 132,Section 131(1),Section 131(d),Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “D” BENCH MUMBAI

For Appellant: Mr. Shri Dharan Gandhi
For Respondent: Shri Umashankar Prasad
Hearing: 09.04.2026Pronounced: 05.05.2026

आदेश की प्रतितिति अग्रेतिि/Copy of the Order forwarded to : 1. अपीलाथी / The Appellant 2. प्रत्यथी / The Respondent. 3. संबंधधत आयकर आयुक्त / The CIT(A) 4. आयकर आयुक्त(अपील) / Concerned CIT धिभागीय प्रधतधनधध, आयकर अपीलीय अधधकरण, मुम्बई / DR, ITAT, Mumbai 5. 6. गार्ड फाईल / Guard file.

आदेशानुसार/ BY ORDER, सत्याधपत प्रधत //True Copy//

31 ITA Nos. 5894,5895,5896,7093, 7094, 3897/Mum/2025 Mafatlal Mangilal Kothari

1.

उि/सहायक िंजीकार ( Asst. Registrar) आयकर अिीिीय अतिकरण, मुम्बई / ITAT, Mumbai

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