BHAGWANJI KHETSI GADA,MUMBAI vs. ITO (CEN) THANE, THANE

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ITA 795/MUM/2014Status: DisposedITAT Mumbai29 May 2017AY 2006-076 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal directed the AO to make the disallowance of labour charges at Rs. 4.84 per meter, considering it a reasonable rate based on group cases. The penalty levied on estimated disallowances was set aside.

What were the facts?

A search and seizure operation revealed alleged inflation of labour charges by the assessee. The Assessing Officer (AO) made additions based on this, which were partially upheld by the CIT(A). The assessee appealed against the quantum addition and the penalty levied.

What were the issues?

Whether the disallowance of labour charges was justified and whether penalty could be levied on estimated disallowances.

Which sections of the Income-tax Act were involved?

Section 132,Section 153A,Section 143(3),Section 271(1)(c),Section 254(1),Section 253

AI-generated summary — verify with the full judgment below

Heard together (2 matters)

ITA No.796/Mum/2014
ITA No. 795/Mum/2014

Read from the judgment's own cause title. This page is filed under one of them.

per meter, we order accordingly. Hence, the ground of appeal raised by assessee is partly allowed.

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