13. Prakashchandra Singhvi (HUF) v. ITO (ITAT, Ahd)

134 ITD 283Income Tax Appellate Tribunal#22418 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,487 Indian tax judgments — from 2022 to 2022.

Judgments citing 13. Prakashchandra Singhvi (HUF) v. ITO (ITAT, Ahd)

Poddar Finin Cosultancy Pvt.Ltd, Raigad vs. Income-Tax Officer, Ward - 3, Panvel

Appeal is dismissed in above terms

ITA 1007/PUN/2018[2014-15]Status: DisposedITAT Pune23 Sept 2022AY 2014-15

Bench: Shri S.S.Godara, Jm & Shri Dr. Dipak P. Ripote, Am आयकर अपील सं. / Ita No.1007/Pun/2018 धनधाारण वषा / Assessment Year : 2014-15

For Appellant: NoneFor Respondent: Shri Sardar Singh Meena
Section 143Section 68

…was by cheque, is not sufficient - Addition u/s 68 upheld 12. Blowell Auto (P) Ltd. Vs ACIT (P&H) 11 DTR 91 -Since creditworthiness and genuineness of transaction not established, addition u/s 68 justified 13. Prakashchandra Singhvi (HUF) Vs ITO (ITAT, Ahd) 134 ITD 283 - Mere filing of PAN cards, I. T. returns etc. did not by itself discharge assessee from preliminary burden to establish genuineness of gifts where donors were not found at the address given in the returns or PAN card - In such circumstances, it is the duty of the assessee to produce donors /creditors before the Assessing Officer as otherwise add…

Gold Finch Jewellery Ltd., Ahmedabad vs. The DCIT, Circle-2(1)(1), Ahmedabad

In the result, the appeal filed by the Assessee is allowed

ITA 273/AHD/2017[2010-11]Status: DisposedITAT Ahmedabad23 Aug 2022AY 2010-11

Bench: Shri Mahavir Prasad, Judicial Memebr & Shri Waseem Ahmed, Accountant Memebr

For Appellant: Shri Aseem Thakkar, A.RFor Respondent: 01/08/2022
Section 131Section 133Section 143(2)Section 143(3)Section 148

…ta v. ITO (138 ITD 153) (ITAT-Agra) [2012] v. Agarwal Coal Corporation Pvt. Ltd. v. CIT (135 ITD 270) (ITAT- Indore) [2011] ITA Nos. 1074/Ahd/2016 & 273/Ahd/2017 [Gold Finch Jewellery Ltd.] A.Ys. 2006-07 & 2010-11 - 31 - vi. Prakash Chandra Singhvi [HUF] v. (134 ITD 283) (ITAT- Ahmedabad) [2011] 2.8 On the basis of the above the A.O. reached the conclusion that the identity of the parties were not verifiable and the existence of the investors is not proved and therefore has proceeded to treat the same as income as per the provisions of Sec.68 of the Act. Accordingly addition of Rs.5,50,00,000/- has came to be m…

Gold Finch Jewellery Ltd., Ahmedabad vs. The DCIT, Circle-2(1)(1), Ahmedabad

In the result, the appeal filed by the Assessee is allowed

ITA 1074/AHD/2016[2006-07]Status: DisposedITAT Ahmedabad23 Aug 2022AY 2006-07

Bench: Shri Mahavir Prasad, Judicial Memebr & Shri Waseem Ahmed, Accountant Memebr

For Appellant: Shri Aseem Thakkar, A.RFor Respondent: 01/08/2022
Section 131Section 133Section 143(2)Section 143(3)Section 148

…ta v. ITO (138 ITD 153) (ITAT-Agra) [2012] v. Agarwal Coal Corporation Pvt. Ltd. v. CIT (135 ITD 270) (ITAT- Indore) [2011] ITA Nos. 1074/Ahd/2016 & 273/Ahd/2017 [Gold Finch Jewellery Ltd.] A.Ys. 2006-07 & 2010-11 - 31 - vi. Prakash Chandra Singhvi [HUF] v. (134 ITD 283) (ITAT- Ahmedabad) [2011] 2.8 On the basis of the above the A.O. reached the conclusion that the identity of the parties were not verifiable and the existence of the investors is not proved and therefore has proceeded to treat the same as income as per the provisions of Sec.68 of the Act. Accordingly addition of Rs.5,50,00,000/- has came to be m…

13. Prakashchandra Singhvi (HUF) v. ITO (ITAT, Ahd) (134 ITD 283) — Cited in 3 Judgments | BharatTax