MANISH BHIKHABHAI SHAH,VADODARA vs. THE DY.CIT, CENTRAL CIRCLE-2, VADODARA

ITA 538/AHD/2023Status: DisposedITAT Ahmedabad11 June 2026AY 2015-1616 pages
AI SummaryPartly Allowed

What were the facts?

A search action was conducted on the assessee, who is a director in the Sigma Group of companies. During the search, incriminating material and details of unaccounted transactions were found. The assessee admitted to certain undisclosed income from salary and consultancy.

What did the Tribunal hold?

The Tribunal held that additions on account of alleged salary payments before July 2014 were to be deleted as there was no corroborative evidence. Additions related to unexplained bank credits were partly allowed, partly dismissed, and partly remitted back to the AO for further verification.

What were the issues?

The key issues were the validity of additions made on account of alleged undisclosed salary income and unexplained bank credits, particularly concerning the period before and after the search action and the sufficiency of evidence.

Which sections of the Income-tax Act were involved?

Section 132,Section 153A,Section 143(3),Section 68,Section 64(1A)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AHMEDABAD “A” BENCH

Before: DR. BRR Kumar & Shri T. R. Senthil Kumar

PER BENCH:-

These appeals are filed by the Assessee as against separate appellate orders all dated 08-05-2023 passed by the Commissioner of Income Tax (Appeals)-12, Ahmedabad arising out of the assessment orders passed under section 153A r.w.s. 143(3) of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’) relating to the Assessment Years 2009-10 to 2015-16. Since common issues are involved in all these appeals, for the sake convenience the same are disposed of by this common order.

I.T.(SS)A Nos. 109 to 114/Ahd/2024 & Ors. A.Ys. 2009-10 to 2015-16 2 Manish Bhi

The order continues below.

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