ARHAM ANMOL PROJECTS PRIVATE LIMITED,VILLAGE VALSHIND, BHIWANDI vs. CIRCLE 1 KALYAN, KALYAN, THANE

ITA 5011/MUM/2025Status: DisposedITAT Mumbai26 March 2026AY 2019-20Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI MAKARAND VASANT MAHADEOKAR (Accountant Member)25 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal found that the additions were made without proper examination of evidence, particularly regarding the cost of acquisition for capital gains and reconciliation of receipts. The assessee's failure to provide documentation during assessment and appeal contributed to the ex parte orders.

What were the facts?

The assessee, a company engaged in property renting and construction, failed to file its original return. The Assessing Officer (AO) made additions for short-term capital gains, contract receipts, professional fees, and rent receipts due to non-compliance and lack of substantiation. The Commissioner (Appeals) upheld these additions.

What were the issues?

Whether the additions made by the AO were justified without proper verification of evidence, and if the matter should be restored to the AO for fresh adjudication.

Which sections of the Income-tax Act were involved?

Section 147,Section 144B,Section 148,Section 142(1),Section 143(2),Section 144,Section 45,Section 48,Section 270A,Section 272A(1)(d),Section 234A,Section 234B,Section 234C,Section 234F

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(2)Show list

Detected automatically from the text. Citations are also linked where they appear in the judgment. The count shows how many other judgments on BharatTax rely on the same authority.

Income Tax Appellate Tribunal, “A” BENCH MUMBAI

For Appellant: Shri Subhash Bains, Ld. AR
For Respondent: Shri Surendra Mohan, Ld. DR
Hearing: 28.01.2026Pronounced: 26.03.2026

PER MAKARAND VASANT MAHADEOKAR, AM: This appeal by the assessee is directed against the order dated 18.06.2025 passed by the Commissioner of Income-tax (Appeals), National Faceless Appeal Centre, Delhi [hereinafter referred to as “CIT(A)”] under section 250 of the Income-tax Act, 1961[hereinafter referred to as “the Act”] for Assessment Year

2 Arham Anmol Projects Private Limited 2019–20, arising from the assessment order dated 21.02.2024 passed under section 147 read with section 144B of the Act. Facts of the Case

2.

The assessee is a company engaged in the business of renting and main

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.

Create a free accountSign in

See plans and prices

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

All 49,210 judgments and leading authorities on Section 147 →

Recent GST High Court judgments

Search GST case law →