BALWANT LAXMANJI PUROHIT,MUMBAI vs. DCIT CENTRAL CIRCLE 4(2), MUMBAI

2. On the facts and circumstances of the case in law, Ld. CIT(A) On the facts and circumstances of the case in law, Ld. CIT(A) On the facts and circumstances of the case in law, Ld. CIT(A) erred in confirming addition without referring to any erred in confirming addition without referring to any erred in confirming addition without referring to any incrementing document. Besides, incrementing document. Besides, he has not referred to any he has not referred to any incriminating material in incriminating material in the satisfaction note issued to the the satisfaction note issued to the Appellant. Appellant.

3. On the facts and circumstances of the case in law, Ld. CIT(A) On the facts and circumstances of the case in law, Ld. CIT(A) On the facts and circumstances of the case in law, Ld. CIT(A) erred in confirming stand of A.O. for not sharing incrementing erred in confirming stand of A.O. for not sharing incrementing erred in confirming stand of A.O. for not sharing incrementing documents found during the course of search of rubberwala documents found during the course of search of rubberwala documents found during the course of search of rubberwala group which was pertained group which was pertained to the appellant.

4. On the facts and circumstances of the case in law, Ld. CIT(A) On the facts and circumstances of the case in law, Ld. CIT(A) On the facts and circumstances of the case in law, Ld. CIT(A) erred in confirming stand of A.O. about the not providing erred in confirming stand of A.O. about the not providing erred in confirming stand of A.O. about the not providing statement and materials used by him against the appellant. statement and materials used by him against the appellant. statement and materials used by him against the appellant.

5. On the facts and circumstances of the case in law, Ld. CIT( On the facts and circumstances of the case in law, Ld. CIT(A) On the facts and circumstances of the case in law, Ld. CIT( erred in confirming stand of A.O. about opportunity of cross erred in confirming stand of A.O. about opportunity of cross erred in confirming stand of A.O. about opportunity of cross examination of the person whose statements were used examination of the person whose statements were used examination of the person whose statements were used against the appellant. against the appellant.

6. On the facts and circumstances of the case in law, Ld. CIT(A) On the facts and circumstances of the case in law, Ld. CIT(A) On the facts and circumstances of the case in law, Ld. CIT(A) erred in confirming addition of Rs. 2,00,000/-u/s 69 of the erred in confirming addition of Rs. 2,00,000/ erred in confirming addition of Rs. 2,00,000/ Act.

7. On the facts and circumstances of the case, the CIT(A) erred in On the facts and circumstances of the case, the CIT(A) erred in On the facts and circumstances of the case, the CIT(A) erred in holding that a combined satisfaction note is valid in the eyes holding that a combined satisfaction note is valid in the eyes holding that a combined satisfaction note is valid in the eyes of law, as current legal and judicial precedent overwhelmingly of law, as current legal and judicial precedent overwhelmingly of law, as current legal and judicial precedent overwhelmingly requires separate satisfaction notes for each assessment year requires separate satisfaction notes for each assessme requires separate satisfaction notes for each assessme and/or entity; the recording of a combined or consolidated and/or entity; the recording of a combined or consolidated and/or entity; the recording of a combined or consolidated satisfaction note has consistently been held to vitiate the satisfaction note has consistently been held to vitiate the satisfaction note has consistently been held to vitiate the proceedings under section 153C of the Income Tax Act. proceedings under section 153C of the Income Tax Act. proceedings under section 153C of the Income Tax Act.

Balwant Laxmanji Purohit to 8454/MUM/2 to 8454/MUM/2025

3.1 Relying upon these third Relying upon these third-party statements and excel sheet party statements and excel sheet maintained on pendrive seized from residence of sh Imran Ansari, maintained on pendrive seized from residence of sh Im maintained on pendrive seized from residence of sh Im the Assessing Officer (AO) initiated proceedings under Section the Assessing Officer (AO) initiated proceedings under Section the Assessing Officer (AO) initiated proceedings under Section 153C. During assessment proceedings u/s 153C of the Act, the 153C. During assessment proceedings u/s 153C of the Act, 153C. During assessment proceedings u/s 153C of the Act, Assessing Officer presumed that the purchasers of shops in the said Assessing Officer presumed that the purchasers of shops in the said Assessing Officer presumed that the purchasers of shops in the said project had made corresponding cash payments. Accordingly, the project had made corresponding cash payments. Acco project had made corresponding cash payments. Acco alleged cash component alleged cash component aggregating to Rs.12,72,375/ aggregating to Rs.12,72,375/- attributable to the assessee was treated as unexplained investment/expenditure to the assessee was treated as unexplained investment/expenditure to the assessee was treated as unexplained investment/expenditure

Balwant Laxmanji Purohit to 8454/MUM/2 to 8454/MUM/2025 in the hands of the assessee in the hands of the assessee in three assessment years i.e. in three assessment years i.e. Rs.2,00,000/- in assessment year 2017 in assessment year 2017-18 ; Rs.6,70, 18 ; Rs.6,70,750/- in assessment year 2018 assessment year 2018-19 ; and Rs.4,01,625/- in assessment year in assessment year 2019-2020

4.1 Aggrieved the assessee is in appeal before the Tribunal Aggrieved the assessee is in appeal before the Tribunal Aggrieved the assessee is in appeal before the Tribunal challenging the order of the Ld. CIT(A) on abovementioned grounds. challenging the order of the Ld. CIT(A) on abovementioned grounds. challenging the order of the Ld. CIT(A) on abovementioned grounds.

Balwant Laxmanji Purohit to 8454/MUM/2 to 8454/MUM/2025 banking channels. The assessee categorically denied having paid banking channels. The assessee categorically denied having paid banking channels. The assessee categorically denied having paid any cash to the builder. The learned counsel also challenged the any cash to the builder. The learned counsel also challenged the any cash to the builder. The learned counsel also challenged the very assumption of jurisdiction under section 153C of the Act in the very assumption of jurisdiction under section 153C of the Act in the very assumption of jurisdiction under section 153C of the Act in the absence of any incriminating material belonging to or pertaining to ence of any incriminating material belonging to or pertaining to ence of any incriminating material belonging to or pertaining to the assessee. The learned counsel further drew our attention to a The learned counsel further drew our attention to a The learned counsel further drew our attention to a series of decisions of the Tribunal in the cases of similarly placed series of decisions of the Tribunal in the cases of similarly placed series of decisions of the Tribunal in the cases of similarly placed purchasers in the same project of RHIL, wherein identical additions purchasers in the same project of RHIL, wherein identica purchasers in the same project of RHIL, wherein identica based on the same material had been deleted. based on the same material had been deleted.

7.1 We find that the issue involved in the present case is squarely nd that the issue involved in the present case is squarely nd that the issue involved in the present case is squarely covered by the decision of the Coordinate Bench of the Tribunal in covered by the decision of the Coordinate Bench of the Tribunal in covered by the decision of the Coordinate Bench of the Tribunal in Pravin Pravin Pravin Khetaram Khetaram Khetaram Purohit Purohit Purohit v. v. v. DCIT DCIT DCIT & & & Ors. Ors. Ors. (ITA (ITA (ITA No. No. No. 4742/Mum/2025 dated 15.10.2025) 4742/Mum/2025 dated 15.10.2025) relating to the same group relating to the same group and identical facts. Th and identical facts. The Coordinate Bench, after an elaborate e Coordinate Bench, after an elaborate consideration of the very same search material, statements and consideration of the very same search material, statements and consideration of the very same search material, statements and legal position, held that no addition can be sustained merely on the legal position, held that no addition can be sustained merely on the legal position, held that no addition can be sustained merely on the basis of third-party statements or electronic data recovered from the party statements or electronic data recovered from the party statements or electronic data recovered from the premises of the builder group, in the absence of any corroborative builder group, in the absence of any corroborative builder group, in the absence of any corroborative evidence establishing payment of on evidence establishing payment of on-money by the purchaser. money by the purchaser.

7.2 The Coordinate Bench further observed that where the The Coordinate Bench further observed that where the The Coordinate Bench further observed that where the assessee has denied having made any such payment and the assessee has denied having made any such payment and the assessee has denied having made any such payment and the Balwant Laxmanji Purohit to 8454/MUM/2 to 8454/MUM/2025 Revenue fails to bring any ind Revenue fails to bring any independent material on record, the ependent material on record, the addition cannot be sustained. The Bench also emphasized that addition cannot be sustained. The Bench also emphasized that addition cannot be sustained. The Bench also emphasized that failure to provide the assessee an opportunity to cross-examine the failure to provide the assessee an opportunity to cross failure to provide the assessee an opportunity to cross persons whose statements are relied upon amounts to a serious persons whose statements are relied upon amounts to a serious persons whose statements are relied upon amounts to a serious violation of the principles of n violation of the principles of natural justice, rendering the addition atural justice, rendering the addition unsustainable in law. unsustainable in law. The relevant extract of the decision of the Co The relevant extract of the decision of the Co- ordinate Bench in the case of Pravin Khetaram Purohit v. DCIT & ordinate Bench in the case of Pravin Khetaram Purohit v. DCIT & ordinate Bench in the case of Pravin Khetaram Purohit v. DCIT & ors. in dated 15.10.2025 relied upon by ors. in dated 15.10.2025 ors. in dated 15.10.2025 the Ld. counsel is rep the Ld. counsel is reproduced herein under for ready for ready reference:

“8. We have heard the arguments for both the parties and have also perused the “8. We have heard the arguments for both the parties and have also perused the “8. We have heard the arguments for both the parties and have also perused the material placed on record, judgements cited before me and the orders passed by material placed on record, judgements cited before me and the orders passed by material placed on record, judgements cited before me and the orders passed by the revenue authorities. From the records, we noticed th the revenue authorities. From the records, we noticed that the assessment was at the assessment was completed u/s 153C on account of the fact that a search and seizure action was completed u/s 153C on account of the fact that a search and seizure action was completed u/s 153C on account of the fact that a search and seizure action was conducted on 17.03.2021 on Rubberwala group. In search action, premises of conducted on 17.03.2021 on Rubberwala group. In search action, premises of conducted on 17.03.2021 on Rubberwala group. In search action, premises of M/s. Rubberwala Housing & Infrastructure Ltd (RHIL), its promoter and director- M/s. Rubberwala Housing & Infrastructure Ltd (RHIL), its promoter and director M/s. Rubberwala Housing & Infrastructure Ltd (RHIL), its promoter and director Shri Tabrez Shaikh, and a key employee of Rubberwala group Shri Imran Ansari, hri Tabrez Shaikh, and a key employee of Rubberwala group Shri Imran Ansari, hri Tabrez Shaikh, and a key employee of Rubberwala group Shri Imran Ansari, who was handling sale & registration of shops in “Platinum Mall” project of RHIL who was handling sale & registration of shops in “Platinum Mall” project of RHIL who was handling sale & registration of shops in “Platinum Mall” project of RHIL were covered. Among others, statement of these persons were recorded on oath were covered. Among others, statement of these persons were recorded on oath were covered. Among others, statement of these persons were recorded on oath on various dates duri on various dates during the course of search as well as post search proceedings. ng the course of search as well as post search proceedings. The employee of Rubberwala group confirmed that the cash has been collected The employee of Rubberwala group confirmed that the cash has been collected The employee of Rubberwala group confirmed that the cash has been collected from the respective buyers of the shops. However, on the other hand, the from the respective buyers of the shops. However, on the other hand, the from the respective buyers of the shops. However, on the other hand, the assessee denied payment of cash. We noticed tha assessee denied payment of cash. We noticed that during the search a pendrive t during the search a pendrive with the details of cash transactions with respect to Rubberwala group was with the details of cash transactions with respect to Rubberwala group was with the details of cash transactions with respect to Rubberwala group was found, which was confirmed through statement of Shri Imran Ansari recorded found, which was confirmed through statement of Shri Imran Ansari recorded found, which was confirmed through statement of Shri Imran Ansari recorded U/s 132(4) of the Act and on this basis, 153C order was framed and the same U/s 132(4) of the Act and on this basis, 153C order was framed and the same U/s 132(4) of the Act and on this basis, 153C order was framed and the same was upheld by the Ld.CIT(A). was upheld by the Ld.CIT(A).

9. We noticed that Ld. CIT(A) although referred the decision of the coordinate 9. We noticed that Ld. CIT(A) although referred the decision of the coordinate 9. We noticed that Ld. CIT(A) although referred the decision of the coordinate bench in case of Rajesh Jain on identical issue but misplace its reliance. After bench in case of Rajesh Jain on identical issue but misplace its reliance. After bench in case of Rajesh Jain on identical issue but misplace its reliance. After having gone through the basic facts of Rajesh Jain case which is mentioned by having gone through the basic facts of Rajesh Jain case which is having gone through the basic facts of Rajesh Jain case which is Ld. CIT(A) in its order and the same is reproduced as under: Ld. CIT(A) in its order and the same is reproduced as under: 5.1. On 17.03.2021, the residential premise of the assessee was also 5.1. On 17.03.2021, the residential premise of the assessee was also 5.1. On 17.03.2021, the residential premise of the assessee was also covered by way of search action u/s 132 of the IT Act, 1961. Search action covered by way of search action u/s 132 of the IT Act, 1961. Search action covered by way of search action u/s 132 of the IT Act, 1961. Search action was also initiated on Rubberwala was also initiated on Rubberwala group on 17.03.2021. In such action group on 17.03.2021. In such action

Balwant Laxmanji Purohit to 8454/MUM/2 to 8454/MUM/2025 along with premises (offices/sites/others) of Rubberwala group entities, along with premises (offices/sites/others) of Rubberwala group entities, along with premises (offices/sites/others) of Rubberwala group entities, residences of various key persons including its promoter and director Shri residences of various key persons including its promoter and director Shri residences of various key persons including its promoter and director Shri Tabrez Shaikh, and Shri Imran Ansari Tabrez Shaikh, and Shri Imran Ansari - a key employee of Rubberwala a key employee of Rubberwala group handling sale & registration of shops in “Platinum Mall” project of up handling sale & registration of shops in “Platinum Mall” project of up handling sale & registration of shops in “Platinum Mall” project of RHIL were covered under section 132 of the Act. Among others, statement RHIL were covered under section 132 of the Act. Among others, statement RHIL were covered under section 132 of the Act. Among others, statement of these persons were recorded on oath on various dates during search as of these persons were recorded on oath on various dates during search as of these persons were recorded on oath on various dates during search as well as post search proceedings. well as post search proceedings. 5.2. During the action on Rubberwala Group, among other, residence (at uring the action on Rubberwala Group, among other, residence (at uring the action on Rubberwala Group, among other, residence (at 109, 2nd Floor, Prabhat Sadan, 109/120 RBC Marg, Agripada, Mumbai 109, 2nd Floor, Prabhat Sadan, 109/120 RBC Marg, Agripada, Mumbai 109, 2nd Floor, Prabhat Sadan, 109/120 RBC Marg, Agripada, Mumbai Central - 400011) of Shri Imran Ashfaque Ansari was covered under 400011) of Shri Imran Ashfaque Ansari was covered under 400011) of Shri Imran Ashfaque Ansari was covered under section 132 of the I.T. Act, 1961. His statement was also r section 132 of the I.T. Act, 1961. His statement was also r section 132 of the I.T. Act, 1961. His statement was also recorded on oath at his residence. Vide question no. 11 of the said statement dt. at his residence. Vide question no. 11 of the said statement dt. at his residence. Vide question no. 11 of the said statement dt. 17.03.2021, Shri Imran Ansari was questioned about his roles and 17.03.2021, Shri Imran Ansari was questioned about his roles and 17.03.2021, Shri Imran Ansari was questioned about his roles and responsibilities in M/s. Rubberwala Housing & Infrastructure Ltd (RHIL). responsibilities in M/s. Rubberwala Housing & Infrastructure Ltd (RHIL). responsibilities in M/s. Rubberwala Housing & Infrastructure Ltd (RHIL). In response, Shri Imran Ansari stated In response, Shri Imran Ansari stated that he has been working with that he has been working with Rubberwala group of entities since 2010 and inter Rubberwala group of entities since 2010 and inter-alia handling sale and alia handling sale and registration of the shops in “PlatinumMall” Project of M/s. Rubberwala registration of the shops in “PlatinumMall” Project of M/s. Rubberwala registration of the shops in “PlatinumMall” Project of M/s. Rubberwala Housing & Infrastructure Ltd (RHIL). Housing & Infrastructure Ltd (RHIL). 5.3. Shri Imran Ansari in his response to qu 5.3. Shri Imran Ansari in his response to question no. 13 & 14 of the said estion no. 13 & 14 of the said statement explained the complete procedure of the of the sale of shops in statement explained the complete procedure of the of the sale of shops in statement explained the complete procedure of the of the sale of shops in the “Platinum Mall” project. While explaining further about the price the “Platinum Mall” project. While explaining further about the price the “Platinum Mall” project. While explaining further about the price structure of the shops, Shri Imran Ansari in response to Q. no. 15 structure of the shops, Shri Imran Ansari in response to Q. no. 15 structure of the shops, Shri Imran Ansari in response to Q. no. 15 categorically categorically revealed that the total price of the shops contains cash revealed that the total price of the shops contains cash component and banking channel component, and these components are component and banking channel component, and these components are component and banking channel component, and these components are decided by Shri Tabrez Shaikh (Director/CMD of RHIL and Promoter of decided by Shri Tabrez Shaikh (Director/CMD of RHIL and Promoter of decided by Shri Tabrez Shaikh (Director/CMD of RHIL and Promoter of Rubberwala Group). On probing further, Shri Imran Ansari, in resp Rubberwala Group). On probing further, Shri Imran Ansari, in resp Rubberwala Group). On probing further, Shri Imran Ansari, in response to Q. no. 16, stated that these prices, as decided by Shri Tabrez Shaikh, are Q. no. 16, stated that these prices, as decided by Shri Tabrez Shaikh, are Q. no. 16, stated that these prices, as decided by Shri Tabrez Shaikh, are communicated to him orally. He also revealed in response to Q. no. 17 of communicated to him orally. He also revealed in response to Q. no. 17 of communicated to him orally. He also revealed in response to Q. no. 17 of the said statement that data related to shops is maintained by him in excel the said statement that data related to shops is maintained by him in excel the said statement that data related to shops is maintained by him in excel sheets. Corroborating to sheets. Corroborating to the fact that data is being maintained by Shri the fact that data is being maintained by Shri Imran Ansari in excel sheet, during search proceedings at the residence of Imran Ansari in excel sheet, during search proceedings at the residence of Imran Ansari in excel sheet, during search proceedings at the residence of Shri Imran Ansari, a 16GB Pendrive was retrieved from his possession. Shri Imran Ansari, a 16GB Pendrive was retrieved from his possession. Shri Imran Ansari, a 16GB Pendrive was retrieved from his possession. The said pen drive is accepted by Shri Imran Ansari belonging t The said pen drive is accepted by Shri Imran Ansari belonging t The said pen drive is accepted by Shri Imran Ansari belonging to him and he also accepted that this pen drive is containing data maintained for the he also accepted that this pen drive is containing data maintained for the he also accepted that this pen drive is containing data maintained for the sale of shops in Platinum Mall. Shri Imran Ansari explained that this data sale of shops in Platinum Mall. Shri Imran Ansari explained that this data sale of shops in Platinum Mall. Shri Imran Ansari explained that this data is prepared by him. Shri Imran Ansari’s this acceptance also corroborates is prepared by him. Shri Imran Ansari’s this acceptance also corroborates is prepared by him. Shri Imran Ansari’s this acceptance also corroborates with the fact that the with the fact that the said data was retrieved from the residential said data was retrieved from the residential premises of Shri Imran Ansari and not from any office of Rubberwala premises of Shri Imran Ansari and not from any office of Rubberwala premises of Shri Imran Ansari and not from any office of Rubberwala Group.

Balwant Laxmanji Purohit to 8454/MUM/2 to 8454/MUM/2025

5.4. It was ascertained that the data is being maintained by Shri Imran 5.4. It was ascertained that the data is being maintained by Shri Imran 5.4. It was ascertained that the data is being maintained by Shri Imran Ansari in an excel file namely “consolidated 1 2 3 balance”. In the said file in an excel file namely “consolidated 1 2 3 balance”. In the said file in an excel file namely “consolidated 1 2 3 balance”. In the said file sheets with different name viz “Master”, “Payment” and “Cheque” etc. are sheets with different name viz “Master”, “Payment” and “Cheque” etc. are sheets with different name viz “Master”, “Payment” and “Cheque” etc. are found to be maintained. It is also found out that in respect of the sale of found to be maintained. It is also found out that in respect of the sale of found to be maintained. It is also found out that in respect of the sale of shops in the said project, comprehe shops in the said project, comprehensive data is being maintained in these nsive data is being maintained in these excel sheets, and in this regard, it is important to mention that the sheet excel sheets, and in this regard, it is important to mention that the sheet excel sheets, and in this regard, it is important to mention that the sheet “Master” is so elaborate that the data in the said sheet is spread across 98 “Master” is so elaborate that the data in the said sheet is spread across 98 “Master” is so elaborate that the data in the said sheet is spread across 98 columns. Shri Imran Ansari has explained all 98 columns of “Mas columns. Shri Imran Ansari has explained all 98 columns of “Mas columns. Shri Imran Ansari has explained all 98 columns of “Master” sheet and such explanation of each and every column by Shri Imran Ansari and such explanation of each and every column by Shri Imran Ansari and such explanation of each and every column by Shri Imran Ansari further support the fact that the he was maintaining the said data and further support the fact that the he was maintaining the said data and further support the fact that the he was maintaining the said data and therefore could explain all these columns with relevance and purpose. Shri therefore could explain all these columns with relevance and purpose. Shri therefore could explain all these columns with relevance and purpose. Shri Imran Ansari in response to Ques Imran Ansari in response to Question no. 22, 23 and 24, has explained in tion no. 22, 23 and 24, has explained in detail the meaning and relevant of each and every column. In column B, detail the meaning and relevant of each and every column. In column B, detail the meaning and relevant of each and every column. In column B, against the name of ‘Raj Bhai Jain’/‘Raj BhaiJain(I.S)’, total 27 shops against the name of ‘Raj Bhai Jain’/‘Raj BhaiJain(I.S)’, total 27 shops against the name of ‘Raj Bhai Jain’/‘Raj BhaiJain(I.S)’, total 27 shops have been entered. Further, these 27 shops are stated (by Shri Imran have been entered. Further, these 27 shops are stated (by Shri Imran have been entered. Further, these 27 shops are stated (by Shri Imran Ansari) to be booked by the assessee only. Also, ShriTabrez Ahmed ari) to be booked by the assessee only. Also, ShriTabrez Ahmed ari) to be booked by the assessee only. Also, ShriTabrez Ahmed Shaikh, Director and Promoter of the RHIL, while deposing statement Shaikh, Director and Promoter of the RHIL, while deposing statement Shaikh, Director and Promoter of the RHIL, while deposing statement during post search proceedings on 19.08.2021 categorically confirmed the during post search proceedings on 19.08.2021 categorically confirmed the during post search proceedings on 19.08.2021 categorically confirmed the admission made by Shri Imran Ansari, and has confirm admission made by Shri Imran Ansari, and has confirm admission made by Shri Imran Ansari, and has confirmed the data of the said excel to be true byconfirming facts stated by Shri Imran Ansari in his said excel to be true byconfirming facts stated by Shri Imran Ansari in his said excel to be true byconfirming facts stated by Shri Imran Ansari in his statement. It is also important to note here that the phone number statement. It is also important to note here that the phone number statement. It is also important to note here that the phone number mentioned above i.e., 9892196071 against all 27 shops, is of Shri Rajesh mentioned above i.e., 9892196071 against all 27 shops, is of Shri Rajesh mentioned above i.e., 9892196071 against all 27 shops, is of Shri Rajesh Jain. 5.5. Regarding 5.5. Regarding the frequency of updating the said excel file/sheet, Shri the frequency of updating the said excel file/sheet, Shri Imran Ansari, in response to Q. no. 25, stated that this sheet is updated on Imran Ansari, in response to Q. no. 25, stated that this sheet is updated on Imran Ansari, in response to Q. no. 25, stated that this sheet is updated on the same day when a payment is received either in cash or cheque (or the same day when a payment is received either in cash or cheque (or the same day when a payment is received either in cash or cheque (or banking channel). The column A to AR of the sheet “M banking channel). The column A to AR of the sheet “M banking channel). The column A to AR of the sheet “Master” are stated to be updated till 16.03.2021 and other sheets of the said excel file are also be updated till 16.03.2021 and other sheets of the said excel file are also be updated till 16.03.2021 and other sheets of the said excel file are also stated to be updated till 16.03.2021. It is revealed in the above response stated to be updated till 16.03.2021. It is revealed in the above response stated to be updated till 16.03.2021. It is revealed in the above response that he takes the parties to ShriAbrar Ahmed (who during the search that he takes the parties to ShriAbrar Ahmed (who during the search that he takes the parties to ShriAbrar Ahmed (who during the search established to b established to be a person handing cash for the Rubberwala Group). e a person handing cash for the Rubberwala Group). ShriAbrar Ahmed, after receiving the cash confirms to Shri Imran Ansari ShriAbrar Ahmed, after receiving the cash confirms to Shri Imran Ansari ShriAbrar Ahmed, after receiving the cash confirms to Shri Imran Ansari who update the diariesand the said excel file. Such detailed mechanism in who update the diariesand the said excel file. Such detailed mechanism in who update the diariesand the said excel file. Such detailed mechanism in place further upholds the facts stated by Shri Imran Ansari place further upholds the facts stated by Shri Imran Ansari place further upholds the facts stated by Shri Imran Ansari on oath. It is also important to note here that Shri Imran Ansari also used to call and also important to note here that Shri Imran Ansari also used to call and also important to note here that Shri Imran Ansari also used to call and follow up with the buyers on the numbers saved in his data. As follow up with the buyers on the numbers saved in his data. As follow up with the buyers on the numbers saved in his data. As aforementioned, the number, for the shops for which the assessee has aforementioned, the number, for the shops for which the assessee has aforementioned, the number, for the shops for which the assessee has paid the cash component, is mention paid the cash component, is mentioned as 9892196071, which is the ed as 9892196071, which is the assessee’s own number. Thus, it makes clear that for the cash payment assessee’s own number. Thus, it makes clear that for the cash payment assessee’s own number. Thus, it makes clear that for the cash payment

Balwant Laxmanji Purohit to 8454/MUM/2 to 8454/MUM/2025 part, for all the above mentioned 27 shops, Shri Imran Ansari used to part, for all the above mentioned 27 shops, Shri Imran Ansari used to part, for all the above mentioned 27 shops, Shri Imran Ansari used to follow up with Shri Rajesh Jain/assessee only………………… follow up with Shri Rajesh Jain/assessee only………………… follow up with Shri Rajesh Jain/assessee only………………… 10. We also noticed that the dec 10. We also noticed that the decision of the Coordinate Bench of ITAT in the case ision of the Coordinate Bench of ITAT in the case of Rajesh Jain in 3841 & and of Rajesh Jain in 3841 & and of Rajesh Jain in 3841 & ITA No. 3954,3952,3951 and 3950/Mum/2023 on the identical facts is reproduced herein below: 3950/Mum/2023 on the identical facts is reproduced herein below: 3950/Mum/2023 on the identical facts is reproduced herein below: 12. The appeal filed by the revenue for AY 2020 12. The appeal filed by the revenue for AY 2020-21 is with regard to the 21 is with regard to the relief granted by Ld CIT(A) holding that the cash payments relating to the lief granted by Ld CIT(A) holding that the cash payments relating to the lief granted by Ld CIT(A) holding that the cash payments relating to the shops purchased by others cannot be assessed in the hands of the shops purchased by others cannot be assessed in the hands of the shops purchased by others cannot be assessed in the hands of the assessee. The decision rendered by us in AY 2018 assessee. The decision rendered by us in AY 2018-19 and 2019 19 and 2019-20 on an identical issue on merits in the earlier paragra identical issue on merits in the earlier paragraphs would apply in this year phs would apply in this year also. Following the same, we affirm the order passed by LdCIT(A) on this also. Following the same, we affirm the order passed by LdCIT(A) on this also. Following the same, we affirm the order passed by LdCIT(A) on this issue.

14. We noticed earlier that the assessee had purchased a shop in the 14. We noticed earlier that the assessee had purchased a shop in the 14. We noticed earlier that the assessee had purchased a shop in the commercial premises developed by Rubberwala group. During the course commercial premises developed by Rubberwala group. During the course commercial premises developed by Rubberwala group. During the course of search conducted in their hands, incriminating documents containing of search conducted in their hands, incriminating documents containing of search conducted in their hands, incriminating documents containing details of cash collect details of cash collected on sale of various shops were found. The ed on sale of various shops were found. The employee of Rubberwala group confirmed that the cash has been collected employee of Rubberwala group confirmed that the cash has been collected employee of Rubberwala group confirmed that the cash has been collected from the buyers of shops. However, the assessee denied payment of cash. from the buyers of shops. However, the assessee denied payment of cash. from the buyers of shops. However, the assessee denied payment of cash. However, the AO relied upon the materials found in the case of However, the AO relied upon the materials found in the case of However, the AO relied upon the materials found in the case of Rubberwala group and accordingly made addition of Rs.18,64,200/ rwala group and accordingly made addition of Rs.18,64,200/ rwala group and accordingly made addition of Rs.18,64,200/- in AY 2020-21. The LdCIT(A) also confirmed the same.

Balwant Laxmanji Purohit to 8454/MUM/2 to 8454/MUM/2025

16. We heard Ld D.R and perused the record. We not 16. We heard Ld D.R and perused the record. We not 16. We heard Ld D.R and perused the record. We notice that the AO has made the addition on the basis of evidence found in the premises of third made the addition on the basis of evidence found in the premises of third made the addition on the basis of evidence found in the premises of third party and also on the basis of deposition made by the employee of the party and also on the basis of deposition made by the employee of the party and also on the basis of deposition made by the employee of the third party. No corroborative material was brought on record to support the third party. No corroborative material was brought on record to support the third party. No corroborative material was brought on record to support the statement so giv statement so given, which is mandatory when the assessee denies any en, which is mandatory when the assessee denies any such payment. Further, the AO also did not provide opportunity of cross such payment. Further, the AO also did not provide opportunity of cross such payment. Further, the AO also did not provide opportunity of cross examination to the assessee, even after the said request was made by the examination to the assessee, even after the said request was made by the examination to the assessee, even after the said request was made by the assessee. Under these set of facts, we are of the view that assessee. Under these set of facts, we are of the view that assessee. Under these set of facts, we are of the view that the impugned addition of Rs.18,64,200/ addition of Rs.18,64,200/- cannot be sustained. In this regard, we may cannot be sustained. In this regard, we may take support from the decision rendered by SMC bench of Mumbai Tribunal take support from the decision rendered by SMC bench of Mumbai Tribunal take support from the decision rendered by SMC bench of Mumbai Tribunal in in in the the the case case case of of of Naren Naren Naren Premchang Premchang Premchang Nagda Nagda Nagda vs. vs. vs. ITO ITO ITO (IT (IT (IT Appeal Appeal Appeal No.3265/Mum/2015 dated 08 No.3265/Mum/2015 dated 08-07-2016), wherein an identical issue was an identical issue was decided as under: decided as under:- 17. We also notice that the AO did not provide opportunity to cross 17. We also notice that the AO did not provide opportunity to cross 17. We also notice that the AO did not provide opportunity to cross examine the persons from Rubberwala group, on whose statements the AO examine the persons from Rubberwala group, on whose statements the AO examine the persons from Rubberwala group, on whose statements the AO had placed reliance upon. The Hon‟ble Supreme Court has held in the case had placed reliance upon. The Hon ble Supreme Court has held in the case of Andaman Timber Industries vs. Commissioner of Central Excise Andaman Timber Industries vs. Commissioner of Central Excise Andaman Timber Industries vs. Commissioner of Central Excise (2015)(62 taxmann.com 3)(SC) that not providing opportunity to cross (2015)(62 taxmann.com 3)(SC) that not providing opportunity to cross (2015)(62 taxmann.com 3)(SC) that not providing opportunity to cross examine is a serious flaw and it will make the order nullity, as it amounts examine is a serious flaw and it will make the order nullity, as it amounts examine is a serious flaw and it will make the order nullity, as it amounts to violation of principle of natural justice. We to violation of principle of natural justice. We are of the view that the above are of the view that the above said decision of Hon‟ble Supreme Court shall apply to the facts of the said decision of Hon ble Supreme Court shall apply to the facts of the present case. 11. From the above we find that the Coordinate bench has consider the same 11. From the above we find that the Coordinate bench has consider the same 11. From the above we find that the Coordinate bench has consider the same facts and rightly decided the issue in favour of the assessee and since the facts facts and rightly decided the issue in favour of the assessee and facts and rightly decided the issue in favour of the assessee and of the present case are also identical with the facts of Rajesh Jain’s (supra) case, of the present case are also identical with the facts of Rajesh Jain’s (supra) case, of the present case are also identical with the facts of Rajesh Jain’s (supra) case, therefore the said decision will be application on the facts of the present case as therefore the said decision will be application on the facts of the present case as therefore the said decision will be application on the facts of the present case as well. Moreover, the assessee categorically denied having paid any amount in well. Moreover, the assessee categorically denied having paid any amou well. Moreover, the assessee categorically denied having paid any amou cash over and above the agreement value. The AO has neither confronted cash over and above the agreement value. The AO has neither confronted cash over and above the agreement value. The AO has neither confronted assessee with any of the material found during the search on Rubberwala group assessee with any of the material found during the search on Rubberwala group assessee with any of the material found during the search on Rubberwala group and even no evidence or seized document has been referred to where any name and even no evidence or seized document has been referred to where any name and even no evidence or seized document has been referred to where any name of the assessee has been of the assessee has been explicitly mentioned on account of paying any ‘on explicitly mentioned on account of paying any ‘on- money’. 12. Although it has been claimed in the order of assessment that the assessee 12. Although it has been claimed in the order of assessment that the assessee 12. Although it has been claimed in the order of assessment that the assessee had paid on money, but again no such statement has been confronted, neither had paid on money, but again no such statement has been confronted, neither had paid on money, but again no such statement has been confronted, neither the seized material /documents /pendrive was the seized material /documents /pendrive was confronted to the assessee nor confronted to the assessee nor the copy of statement of Key person was confronted. the copy of statement of Key person was confronted. 13. Therefore, in our view, the information if any found in the pendrive etc., 13. Therefore, in our view, the information if any found in the pendrive etc., 13. Therefore, in our view, the information if any found in the pendrive etc., cannot be considered as ‘credible evidence’, unless they have been corroborated cannot be considered as ‘credible evidence’, unless they have been corroborated cannot be considered as ‘credible evidence’, unless they have been corroborated

Balwant Laxmanji Purohit to 8454/MUM/2 to 8454/MUM/2025 with any other evidence. Since the assessee was not provided with the adverse er evidence. Since the assessee was not provided with the adverse er evidence. Since the assessee was not provided with the adverse material, if any, based on which notice u/s 153 of the Act, was issued, in our material, if any, based on which notice u/s 153 of the Act, was issued, in our material, if any, based on which notice u/s 153 of the Act, was issued, in our view, it hampers the primary and fundamental requirement of natural justice. view, it hampers the primary and fundamental requirement of natural justice. view, it hampers the primary and fundamental requirement of natural justice.

10. I have considered rival submissions and perused material on record.

Balwant Laxmanji Purohit to 8454/MUM/2 to 8454/MUM/2025 The assessee had also requested the Assessing Officer for allowing her to The assessee had also requested the Assessing Officer for allowing her to The assessee had also requested the Assessing Officer for allowing her to cross–examine Shri Niranjan Hiranandani and other parties whose examine Shri Niranjan Hiranandani and other parties whose examine Shri Niranjan Hiranandani and other parties whose statements were relied upon. Apparently, this statements were relied upon. Apparently, this request of the assessee was request of the assessee was not acceded to by the Assessing Officer. When the assessee took up the not acceded to by the Assessing Officer. When the assessee took up the not acceded to by the Assessing Officer. When the assessee took up the aforesaid issue before the first appellate authority, the learned aforesaid issue before the first appellate authority, the learned aforesaid issue before the first appellate authority, the learned Commissioner (Appeals) in letter dated 18th July 2016, had clearly Commissioner (Appeals) in letter dated 18th July 2016, had clearly Commissioner (Appeals) in letter dated 18th July 2016, had clearly directed the Assessing O directed the Assessing Officer to provide the assessee all adverse fficer to provide the assessee all adverse materials / documentary evidences available with him indicating payment materials / documentary evidences available with him indicating payment materials / documentary evidences available with him indicating payment of on–money. However, on a perusal of the remand report dated 23th June money. However, on a perusal of the remand report dated 23th June money. However, on a perusal of the remand report dated 23th June 2017, a copy of which is at Page 2017, a copy of which is at Page–53 of the paper book, it is very muc 53 of the paper book, it is very much clear that the Assessing Officer has completely avoided the issue and clear that the Assessing Officer has completely avoided the issue and clear that the Assessing Officer has completely avoided the issue and there is no mention whether the assessee was provided with all the there is no mention whether the assessee was provided with all the there is no mention whether the assessee was provided with all the adverse material and if, not so, whether he has provided them to the adverse material and if, not so, whether he has provided them to the adverse material and if, not so, whether he has provided them to the assessee as per the directions of the learned Co assessee as per the directions of the learned Commissioner (Appeals). mmissioner (Appeals). Thus, from the aforesaid facts, it is patent and obvious that the addition of Thus, from the aforesaid facts, it is patent and obvious that the addition of Thus, from the aforesaid facts, it is patent and obvious that the addition of ` 42 lakh made on account of on ` 42 lakh made on account of on–money payment in cash is without money payment in cash is without complying with the primary and fundamental requirement of rules of complying with the primary and fundamental requirement of rules of complying with the primary and fundamental requirement of rules of natural justice. It is w natural justice. It is well settled proposition of law that if the Assessing ell settled proposition of law that if the Assessing Officer intends to utilize any adverse material for deciding an issue Officer intends to utilize any adverse material for deciding an issue Officer intends to utilize any adverse material for deciding an issue against the assessee he is required to not only confront such adverse against the assessee he is required to not only confront such adverse against the assessee he is required to not only confront such adverse materials to the assessee but also offer him a reasonable oppor materials to the assessee but also offer him a reasonable oppor materials to the assessee but also offer him a reasonable opportunity to rebut / contradict the contents of the adverse material. Further, the rebut / contradict the contents of the adverse material. Further, the rebut / contradict the contents of the adverse material. Further, the assessment order reveals that the Assessing Officer has heavily relied assessment order reveals that the Assessing Officer has heavily relied assessment order reveals that the Assessing Officer has heavily relied upon the statement recorded from Shri Niranjan Hiranandani, for making upon the statement recorded from Shri Niranjan Hiranandani, for making upon the statement recorded from Shri Niranjan Hiranandani, for making the disputed addition. However, it the disputed addition. However, it is the allegation of the assessee, which is the allegation of the assessee, which prima–facie appears to be correct, that the Assessing Officer has not facie appears to be correct, that the Assessing Officer has not facie appears to be correct, that the Assessing Officer has not provided the full text of such statement recorded and has also not allowed provided the full text of such statement recorded and has also not allowed provided the full text of such statement recorded and has also not allowed the assessee an opportunity to cross the assessee an opportunity to cross–examine Shri Niranjan Hiranandan examine Shri Niranjan Hiranandani, and other persons whose statements were relied upon. This, in my view, is and other persons whose statements were relied upon. This, in my view, is and other persons whose statements were relied upon. This, in my view, is in gross violation of rules of natural justice and against the basic principle in gross violation of rules of natural justice and against the basic principle in gross violation of rules of natural justice and against the basic principle of law. In this context, I may refer to the decision of the Tribunal, Mumbai of law. In this context, I may refer to the decision of the Tribunal, Mumbai of law. In this context, I may refer to the decision of the Tribunal, Mumbai Bench, in Nikhil Vinod Bench, in Nikhil Vinod Agarwal (supra). Thus, for the aforesaid reason, the Agarwal (supra). Thus, for the aforesaid reason, the addition made cannot be sustained. addition made cannot be sustained.

Balwant Laxmanji Purohit to 8454/MUM/2 to 8454/MUM/2025 of search and seizure operation conducted in case of a third party. of search and seizure operation conducted in case of a third party. of search and seizure operation conducted in case of a third party. Therefore, in absence of further corroborative evidence to establish that the Therefore, in absence of further corroborative evidence to establish that the Therefore, in absence of further corroborative evidence to establish that the contents of the pen drive a contents of the pen drive are correct and authentic to the extent that the re correct and authentic to the extent that the assessee paid on assessee paid on–money in cash, no addition can be made under section money in cash, no addition can be made under section 69B of the Act. Further contention of the assessee is that in the statement 69B of the Act. Further contention of the assessee is that in the statement 69B of the Act. Further contention of the assessee is that in the statement recorded under section 132(4) of the Act, Shi Niranjan Hiranda recorded under section 132(4) of the Act, Shi Niranjan Hiranda recorded under section 132(4) of the Act, Shi Niranjan Hirandani has not made any reference to the assessee, therefore, in absence of any other made any reference to the assessee, therefore, in absence of any other made any reference to the assessee, therefore, in absence of any other corroborative evidence to establish that assessee has paid on corroborative evidence to establish that assessee has paid on corroborative evidence to establish that assessee has paid on–money in cash, no addition can be made. I find substantial merit in the aforesaid cash, no addition can be made. I find substantial merit in the aforesaid cash, no addition can be made. I find substantial merit in the aforesaid submissions of the assessee. I submissions of the assessee. In my view, neither the information contained n my view, neither the information contained in the pen drive nor the statement recorded under section 132(4) of the Act in the pen drive nor the statement recorded under section 132(4) of the Act in the pen drive nor the statement recorded under section 132(4) of the Act from Shri Niranjan Hiranandani are enough to conclusively establish the from Shri Niranjan Hiranandani are enough to conclusively establish the from Shri Niranjan Hiranandani are enough to conclusively establish the factum of payment of on factum of payment of on–money by the assessee. At best, they ca money by the assessee. At best, they can raise a doubt or suspicion against the conduct of the assessee triggering further doubt or suspicion against the conduct of the assessee triggering further doubt or suspicion against the conduct of the assessee triggering further enquiry / investigation to find out and bring on record the relevant fact enquiry / investigation to find out and bring on record the relevant fact enquiry / investigation to find out and bring on record the relevant fact and material to conclusively prove the payment of on and material to conclusively prove the payment of on and material to conclusively prove the payment of on–money by the assessee over and above the decl assessee over and above the declared sale consideration. Apparently, the ared sale consideration. Apparently, the Assessing Officer has failed to bring any such evidence / material on Assessing Officer has failed to bring any such evidence / material on Assessing Officer has failed to bring any such evidence / material on record to prove the payment of on record to prove the payment of on–money by the assessee. More so, when money by the assessee. More so, when the assessee from the very beginning has stoutly denied payment of on the assessee from the very beginning has stoutly denied payment of on the assessee from the very beginning has stoutly denied payment of on– money in cash. Notably, while dealing with a case involving similar nature y in cash. Notably, while dealing with a case involving similar nature y in cash. Notably, while dealing with a case involving similar nature of dispute concerning similar transaction with another concern of of dispute concerning similar transaction with another concern of of dispute concerning similar transaction with another concern of Hiranandani Group, the Tribunal in case of Shri Anil Jaggi v/s ACIT Hiranandani Group, the Tribunal in case of Shri Anil Jaggi v/s ACIT Hiranandani Group, the Tribunal in case of Shri Anil Jaggi v/s ACIT (supra) has held as under: (supra) has held as under:– ……..

15. Reliance has also been placed in the case of Monika Anand Gupta been placed in the case of Monika Anand Gupta been placed in the case of Monika Anand Gupta (A.Y. 2011 5561/Mum/2018 (A.Y. 2011-12) whereas coordinate bench held as under: 12) whereas coordinate bench held as under: 6. I have heard both the parties and perused the record. I find that the 6. I have heard both the parties and perused the record. I find that the 6. I have heard both the parties and perused the record. I find that the addition for on addition for on-money payment has been done in this c money payment has been done in this case without any corroborative material found from assessee. The addition is solely based corroborative material found from assessee. The addition is solely based corroborative material found from assessee. The addition is solely based upon some statement of the builder. Such additions are not sustainable on upon some statement of the builder. Such additions are not sustainable on upon some statement of the builder. Such additions are not sustainable on the touchstone of Hon'ble Supreme Court decision in the case of CIT vs P.V the touchstone of Hon'ble Supreme Court decision in the case of CIT vs P.V the touchstone of Hon'ble Supreme Court decision in the case of CIT vs P.V Kalyana sundasram Kalyana sundasram 164 Taxman 78 (SC). Moreover there is nothing on 164 Taxman 78 (SC). Moreover there is nothing on record to suggest that so called electronic evidence collected by revenue at record to suggest that so called electronic evidence collected by revenue at record to suggest that so called electronic evidence collected by revenue at the builder’s office is compliant with the requirement of section 65B of the builder’s office is compliant with the requirement of section 65B of the builder’s office is compliant with the requirement of section 65B of Evidence Act regarding admissibility of electronic eviden Evidence Act regarding admissibility of electronic eviden Evidence Act regarding admissibility of electronic evidence. Hence, I set aside the orders of the authority below and direct that the addition be aside the orders of the authority below and direct that the addition be aside the orders of the authority below and direct that the addition be deleted.

Balwant Laxmanji Purohit to 8454/MUM/2 to 8454/MUM/2025

9. Since the sole iss 9. Since the sole issue raised in this appeal is covered by the order (supra) ue raised in this appeal is covered by the order (supra) passed by the co passed by the co-ordinate Bench of the Tribunal addition made in this case ordinate Bench of the Tribunal addition made in this case is not sustainable. Because the addition is made merely on the basis of is not sustainable. Because the addition is made merely on the basis of is not sustainable. Because the addition is made merely on the basis of statement made by one Mr. Suraj Parmar, one of the p statement made by one Mr. Suraj Parmar, one of the p statement made by one Mr. Suraj Parmar, one of the promoters of Cosmos Group under section 132(4) of the Act without any corroboration. Moreover, Group under section 132(4) of the Act without any corroboration. Moreover, Group under section 132(4) of the Act without any corroboration. Moreover, statement or any material seized during the course of search under section statement or any material seized during the course of search under section statement or any material seized during the course of search under section 132(4) of the Act can only be used against Mr. Suraj Parmar of Cosmos 132(4) of the Act can only be used against Mr. Suraj Parmar of Cosmos 132(4) of the Act can only be used against Mr. Suraj Parmar of Cosmos Group and not aga Group and not against the assessee without any corroboration. Excel sheet inst the assessee without any corroboration. Excel sheet alleged to have been recovered from the office of builders is also not alleged to have been recovered from the office of builders is also not alleged to have been recovered from the office of builders is also not admissible being not proved under section 65 of the Evidence Act. So in admissible being not proved under section 65 of the Evidence Act. So in admissible being not proved under section 65 of the Evidence Act. So in view of the matter, addition made by the AO and sustaine view of the matter, addition made by the AO and sustaine view of the matter, addition made by the AO and sustained by the Ld. CIT(A) is not sustainable in the eyes of law, hence ordered to be deleted. CIT(A) is not sustainable in the eyes of law, hence ordered to be deleted. CIT(A) is not sustainable in the eyes of law, hence ordered to be deleted. Consequently, appeal filed by the assessee is allowed. Consequently, appeal filed by the assessee is allowed. Consequently, appeal filed by the assessee is allowed. 17. For the above proposition, we place reliance upon the decision in the case of 17. For the above proposition, we place reliance upon the decision in the case of 17. For the above proposition, we place reliance upon the decision in the case of ITO Vs. Vinod Aggarwal, Vs. Vinod Aggarwal, ITO Vs. Nikhil Vinod 2573/Mum/2017, ITO Vs. Nikhil Vinod Aggarwal, Heena Dashrath Jhanglani Vs. ITO, ITA Aggarwal, Heena Dashrath Jhanglani Vs. ITO, ITA Aggarwal, Heena Dashrath Jhanglani Vs. ITO, ITA No.1665/M/2018, Padmashrree Dr. D.Y. Patil University Vs. DCIT, ITA Nos. 3264 No.1665/M/2018, Padmashrree Dr. D.Y. Patil University Vs. DCIT, ITA Nos. 3264 No.1665/M/2018, Padmashrree Dr. D.Y. Patil University Vs. DCIT, ITA Nos. 3264 to 3268/Mum/2022. to 3268/Mum/2022.

Balwant Laxmanji Purohit to 8454/MUM/2 to 8454/MUM/2025 In the light of the fact that the money was advanced apparently by the In the light of the fact that the money was advanced apparently by the In the light of the fact that the money was advanced apparently by the account payee cheque and was repaid vide account payee cheque the account payee cheque and was repaid vide account payee cheque the account payee cheque and was repaid vide account payee cheque the least that the Assessing Officer should have done was to grant an least that the Assessing Officer should have done was to grant an least that the Assessing Officer should have done was to grant an opportunity to the assessee to meet the case against him by providing the ortunity to the assessee to meet the case against him by providing the ortunity to the assessee to meet the case against him by providing the material sought to be used against him in arriving before passing the order material sought to be used against him in arriving before passing the order material sought to be used against him in arriving before passing the order of assessment. This not having been done, the denial of such opportunity of assessment. This not having been done, the denial of such opportunity of assessment. This not having been done, the denial of such opportunity goes to root of the matter and strik goes to root of the matter and strikes at the very foundation of the es at the very foundation of the assessment assessment assessment and, and, and, therefore, therefore, therefore, renders renders renders the the the orders orders orders passed passed passed by by by the the the Commissioner (Appeals) and the Tribunal vulnerable. The assessee was Commissioner (Appeals) and the Tribunal vulnerable. The assessee was Commissioner (Appeals) and the Tribunal vulnerable. The assessee was bound to be provided with the material used against him apart from being bound to be provided with the material used against him apart from being bound to be provided with the material used against him apart from being permitting him to cro permitting him to cross examine the deponents whose statements were ss examine the deponents whose statements were relied upon by him. Despite the request seeking an opportunity to cross relied upon by him. Despite the request seeking an opportunity to cross relied upon by him. Despite the request seeking an opportunity to cross examine the deponents and furnish the assessee with copies of statements examine the deponents and furnish the assessee with copies of statements examine the deponents and furnish the assessee with copies of statements and disclose material, these were denied to him. and disclose material, these were denied to him.

7.4 Respectfully following the decision of the Coordinate Bench in Respectfully following the decision of the Coordinate Bench in Respectfully following the decision of the Coordinate Bench in the case of Pravin Khetaram Purohit (supra) Pravin Khetaram Purohit (supra), which pertains to , which pertains to the same search, the same project and identical facts, and there the same search, the same project and identical facts, and there the same search, the same project and identical facts, and there being no distinguishin being no distinguishing feature brought to our notice, we hold that g feature brought to our notice, we hold that the addition made by the Assessing Officer and sustained by the the addition made by the Assessing Officer and sustained by the the addition made by the Assessing Officer and sustained by the learned CIT(A) is unsustainable. Accordingly, the same is directed learned CIT(A) is unsustainable. Accordingly, the same is directed learned CIT(A) is unsustainable. Accordingly, the same is directed to be deleted. The grounds raised by the assessee are allowed. to be deleted. The grounds raised by the assessee are allowed. to be deleted. The grounds raised by the assessee are allowed.

Balwant Laxmanji Purohit to 8454/MUM/2 to 8454/MUM/2025

Order pronounced in the open Co Order pronounced in the open Court on 12/0 /03/2026.