Abhijit Subhas Gaikwad v. DCIT

60 Taxmann.com 259Income Tax Appellate Tribunal#25351 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2018 to 2024.

Judgments citing Abhijit Subhas Gaikwad v. DCIT

Mr Dnyaneshwar Baburao Kathe, Nashik vs. Income Tax Officer, Ward-1(3), Pune

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 432/PUN/2024[2011-12]Status: DisposedITAT Pune04 Nov 2024AY 2011-12

Bench: Shri R. K. Panda & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.432/Pun/2024 िनधा"रण वष" / Assessment Year: 2011-12 Mr. Dnyaneshwar Baburao Vs. Ito, Ward-1(3), Pune. Kathe, Janori Dhawa, 10Th Mail Road, Dindori, Nashik- 422206. Pan : Bbppk3199D Appellant Respondent Assessee By : Shri Krishna V. Gujarathi Revenue By : Shri Ramnath P. Murkunde Date Of Hearing : 13.08.2024 Date Of Pronouncement : 04.11.2024 आदेश / Order Per Vinay Bhamore, Jm: This Appeal Filed By The Assessee Is Directed Against The Order Dated 05.01.2024 Passed By Ld. Cit(A)/Nfac For The Assessment Year 2011-12. 2. The Appellant Has Raised The Following Grounds Of Appeal :- “1) On The Facts & In The Circumstance Of The Case & In Law The Honorable Cit(A) Has Erred & Is Not Justified In Confirming The Addition Of Rs.31,58,740/- By Treating The Cash Deposits Made By The Assessee In The Saving Bank Account Of Dena Bank As Unexplained Income Without Appreciating The Fact That The Said Cash Deposited In The Bank Was Out Of Agriculture Sale Proceeds. The Appellant Prays That The Addition May Please Be Deleted.

For Appellant: Shri Krishna V. GujarathiFor Respondent: Shri Ramnath P. Murkunde

Section 148Section 3Section 50CSection 54F

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA No.432/PUN/2024 िनधा"रण वष" / Assessment Year: 2011-12 Mr. Dnyaneshwar Baburao Vs. ITO, Ward-1(3), Pune. Kathe, Janori Dhawa, 10th Mail Road, Dindori, Nashik- 422206. PAN : BBPPK3199D Appellant Respondent Assessee by : Shri Krishna V. Gujarathi Revenue by : Shri Ramnath P. Murkunde Date of hearing : 13.08.2024 Date of pronouncement : 04.11.2024 आदेश / ORDER PER VINAY BHAMORE, JM: This appeal filed by the assessee is directed against the order dated 05.01.20…

DCIT Cen Cir 8(2), Mumbai vs. Unity Realty & Developers Ltd, Mumbai

ITA 79/MUM/2018[2013-14]Status: DisposedITAT Mumbai31 Jan 2020AY 2013-14

Bench: Shri Pawan Singh, Jm & Shri S. Rifaur Rahman, Am आयकरअपीलसं./ I.T.A. No. 79/Mum/2018 (निर्धारणवर्ा / Assessment Year: 2013-14)

For Appellant: Shri Sushil Kumar PoddarFor Respondent: Shri Rakesh Mohan, AR

Section 143(1)Section 14ASection 40

…IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SHRI PAWAN SINGH, JM & SHRI S. RIFAUR RAHMAN, AM आयकरअपीलसं./ I.T.A. No. 79/Mum/2018 (निर्धारणवर्ा / Assessment Year: 2013-14) M/s Unity Realty & DCIT Cen Cir 8(2), Developers Ltd. 6th floor, R. No. 658, बिधम/ K. K. Tower, Parek Tank Aayakar Bhavan, M. K. Road, G. D. Ambedkar Vs. Road, Mumbai-400 020 Marg, Parel Village, Mumbai-400 012 स्थायीलेखासं./जीआइआरसं./PAN No. AAACU8860B (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant : Shri Sushil Kumar Poddar, DR by प्रत्यथीकीओरसे/Respondentby : Shri Rakesh Mohan, AR सुनवाईकीतारीख/ : 02…

Fedex Express Services (India) P.Ltd, Mumbai vs. Addl CIT RG 8(1), Mumbai

In the result, this appeal filed by the assessee stands allowed

ITA 7409/MUM/2012[2008-09]Status: DisposedITAT Mumbai01 Jun 2018AY 2008-09

Bench: Shri Shamim Yahya, Am & Shri Pawan Singh, Jm आयकर अपील सं./I.T.A. No. 7409/Mum/2012 ("नधा"रण वष" / Assessment Year: 2008-09) Fedex Express Services (India) Private Addl. Cit, Range 8(1), बनाम/ Limited Aayakar Bhavan, M. K. Road, 12, Koteshwar Palace, Jiva Mahale Mumbai-400 020 Vs. Marg, Andheri (East), Mumbai-400 069 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aaacp 3802 C (अपीलाथ" /Appellant) (""यथ" / Respondent) : & आयकर अपील सं./I.T.A. No. 3088/Mum/2014 ("नधा"रण वष" / Assessment Year: 2009-10) Fedex Express Transportation & Dy. Cit – 8(1), Room No. 209, 2Nd Floor, Supply Chain Services India Private Limited (‘Fetscs’) Aayakar Bhavan, M. K. Road, [Fedex Express Services India Private Mumbai-400 020 बनाम/ Limited Merged With Fetscs W.E.F Vs. 01.10.2013] Boomerang, Unit No. 801, Wing-A, 8Th Floor, Chandivali Farm Road, Andheri (East), Mumbai-400 072 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aaacp 3802 G (अपीलाथ" /Appellant) (""यथ" / Respondent) : अपीलाथ" क" ओर से / Appellant By : Shri Dharmesh Bafna/ Shri Ravi Sawana ""यथ" क" ओर से/Respondent By : Ms. Pooja Swaroop

For Appellant: Shri Dharmesh Bafna/For Respondent: Ms. Pooja Swaroop

Section 143(3)Section 144C(13)Section 144C(5)Section 234BSection 234CSection 43B

…आयकर अपील"य अ"धकरण “एफ” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SHRI SHAMIM YAHYA, AM AND SHRI PAWAN SINGH, JM आयकर अपील सं./I.T.A. No. 7409/Mum/2012 ("नधा"रण वष" / Assessment Year: 2008-09) Fedex Express Services (India) Private Addl. CIT, Range 8(1), बनाम/ Limited Aayakar Bhavan, M. K. Road, 12, Koteshwar Palace, Jiva Mahale Mumbai-400 020 Vs. Marg, Andheri (East), Mumbai-400 069 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. AAACP 3802 C (अपीलाथ" /Appellant) (""यथ" / Respondent) : & आयकर अपील सं./I.T.A. No. 3088/Mum/2014 ("नधा"रण वष" / Assessment Year: 2009-10) Fedex Express Tran…