DAYANAND DAMODAR PATIL,VIRAR WEST vs. ASSESSING OFFICER, QURESHI MANSION THANE

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ITA 4087/MUM/2024Status: DisposedITAT Mumbai22 November 2024AY 2015-2016Bench: SMT. BEENA PILLAI (Judicial Member), SHRI PRABHASH SHANKAR (Accountant Member)1 pages

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

AI SummaryDismissed

What did the Tribunal hold?

The assessee's authorized representative submitted that the present appeal was inadvertently filed, as two other appeals against the same impugned order were already filed, one of which was remanded by the Tribunal for de novo consideration. Consequently, the present appeal was deemed infructuous.

What were the facts?

The assessee filed an appeal against an order dated 11/06/2024 passed by NFAC Delhi for assessment years 2015-16. The appeal raised grounds regarding additions made under Section 68 for unexplained credits and a deduction claimed under Chapter VI-A. The assessee also argued that the re-opening of assessment was bad in law.

What were the issues?

Whether the addition made under Section 68 for unexplained credits and deduction claimed under Chapter VI-A were justified, and whether the re-opening of assessment was legally valid.

Which sections of the Income-tax Act were involved?

Section 68

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, Mumbai “D” BENCH, MUMBAI

Before: SMT. BEENA PILLAI & SHRI PRABHASH SHANKAR

For Appellant: Ms. Kavita Nabera
Hearing: 13.11.2024Pronounced: 22.11.2024

Present for: Assessee by : Ms. Kavita Nabera Revenue by : Shri.. R. R. Makwana, Sr. D.R. Date of Hearing : 13.11.2024 Date of Pronouncement : 22.11.2024 O R D E R Per Beena Pillai, JM: Present appeals is filed by the assessee against order dated 11/06/2024 passed by NFAC Delhi for assessment years 2015- 16 on following grounds of appeal: “Ground No. 1: Addition made u/s 68 on account of Unexplained Credits

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