ACIT-19(3), MUMBAI, MUMBAI vs. HOSHANG MANEKJI HAVEWALA, MUMBAI
What did the Tribunal hold?
The Tribunal held that the AO's additions were based on mere presumptions and unauthenticated information, lacking cogent evidence. The denial of cross-examination to the assessee also violated principles of natural justice.
What were the facts?
The revenue appealed against the deletion of additions made by the Assessing Officer (AO) concerning undisclosed foreign bank accounts, based on information from the French government. The assessee had also filed cross-objections challenging the AO's assessment methods and procedural fairness.
What were the issues?
Whether additions based on foreign information without proper evidence and denial of cross-examination are valid. Whether the AO's estimation of income was arbitrary.
Which sections of the Income-tax Act were involved?
Section 250,Section 144,Section 147,Section 143(3),Section 271(1)(c)
AI-generated summary — verify with the full judgment below
Heard together (7 matters)
Read from the judgment's own cause title. This page is filed under one of them.
IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “E”, MUMBAI BEFORE SHRI OM PRAKASH KANT, ACCOUNTANT MEMBER AND SHRI ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A No.6192/Mum/2025 A.Y.: 1999-2000 I.T.A. No.6193/Mum/2025 A.Y.: 1997-1998 I.T.A. No.6194/Mum/2025 A.Y. : 2000-01 I.T.A. No.6195/Mum/2025 A.Y. : 1996-1997 I.T.A. No.6209/Mum/2025 A.Y. : 1998-1999 I.T.A. No.6211/Mum/2025 A.Y. : 1996-1997
ACIT- 19(3), Mumbai vs Hoshang Manekji Havewala Room No.513, 5th floor, 58, Jami Lodge, 618, Jame Jamshed Piramal Chambers, Parel, Road, Dadar, Mumbai-400014 Mumbai-400012 PAN : AAAPH3372C APPELLANT RESPONDENT C.O.338/Mum/2025 (Arising out of I.T.A No.6192/Mum/2025 A.Y. : 1999-2000) C.O.340/Mum/2025 (Arising out of I.T.A. No.6193/Mum/2025 A.Y. : 1997-98) C.O.337/Mum/2025 (Arising out of I.T.A. No.6194/Mum/2025 A.Y. : 2000-01) C.O.336/Mum/2025 (Arising out of I.T.A. No.6211/Mum/2025 A.Y. : 1996-97) CO NOs.338, 340, 337, 336, 341 & 339/Mum/2025 Hoshang Manekji Havewala C.O.341/Mum/2025 (Arising out of I.T.A. No.6209/Mum/2025 A.Y. : 1998-99) C.O.339/Mum/2025 (Arising out of I.T.A. No.6195/Mum/2025 A.Y. : 1996-97)
Hoshang Manekji Havewala vs ACIT- 19(3), Mumbai 58, Jami Lodge, 618, Jame Room No.
The order continues below.
Read the full judgment
A free account opens 10 full judgments a month. Re-reading one you have already opened does not count again.
The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.
More judgments on Section 147
- ACIT Central Bilaspur, Bilaspur vs Arun Kumar Agrawal, SaktiITSSA 26/RPR/2025[2018-19]Status: Disposed21 Oct 2026AY 2018-19
- Vinod Agrawal, Kawardha vs Assisstant Commissioner of Income Tax…ITA 666/RPR/2026[2019-20]Status: Heard21 Oct 2026AY 2019-20
- Sar Business Tradelink Private Limited… vs Income Tax Officer, Ward - 1(2), RaipurITA 599/RPR/2026[2014-15]Status: Heard21 Oct 2026AY 2014-15
- Tarunaben Maganlal Bhut, Navagam vs ITO Ward 2(2)(1), RajkotITA 673/RJT/2026[2024-25]Status: Disposed21 Oct 2026AY 2024-25
- Neo Incorporation, Rajkot vs DCIT Circle- 1(2), RajkotITA 471/RJT/2026[2012-2013]Status: Disposed21 Oct 2026AY 2012-2013
Recent GST High Court judgments
Search GST case law →- Chandan Kumar Bathual vs. Superintendent, CGST And Central Excise, Cuttack-Iii Range, CuttackOrissa · 14 Oct 2026
- Manoranjan Sadangi vs. Superintendent, CGST And Central Excise, Gopalpur Range, GanjamOrissa · 14 Oct 2026
- Bijaya Kumar Parekh vs. State Tax Officer, CT And GST Balangir Circle, BalangirOrissa · 14 Oct 2026
- Puspanjali Bhuyan vs. The Commissioner Of CT And GST, OdishaOrissa · 14 Oct 2026
- M/S A2Z Infra Engineering LTD vs. Union Of INDIA And Ors.Calcutta · 14 Oct 2026