KAISHAR INTERIORS PRIVATE LIMTIED ,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX CIRCLE 4(2)(2), MUMBAI

ITA 5665/MUM/2025Status: DisposedITAT Mumbai07 January 2026AY 2010-11Bench: SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER SHRI PRABHASH SHANKAR (Accountant Member)1 pages
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What did the Tribunal hold?

The Tribunal directed the Assessing Officer to recompute the Section 14A disallowance based on correct figures for interest expenses and total assets. It also deleted the disallowance of motor car expenses, depreciation, and interest on car loan, finding that the cars were registered in the company's name and there was no basis for ad-hoc disallowance.

What were the facts?

The assessee, Kaishar Interiors Private Limited, was subjected to reassessment proceedings for AY 2010-2011 based on information about alleged bogus purchases. The Assessing Officer made additions for bogus purchases, Section 14A disallowance, and motor car expenses.

What were the issues?

The validity of reassessment proceedings and the correctness of additions made for bogus purchases, Section 14A disallowance, and motor car expenses.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 147,Section 148,Section 14A

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Income Tax Appellate Tribunal, “E” BENCH, MUMBAI

[ Per Rahul Chaudhary, Judicial Member:

1.

The present appeal preferred by the Assessee is directed against the order, dated 03/07/2025, passed by the National Faceless Appeal Centre (NFAC), Delhi [hereinafter referred to as ‘the CIT(A)’] whereby the Ld. CIT(A) had dismissed the appeal against the Assessment Order, dated 26/03/2016, passed under Section 143(3) read with Section 147 of the Income Tax Act, 1961 for the Assessment Year 2010-2011. Assessment Year 2010-2011

2.

The Assessee has raise

The order continues below.

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