How many judgments cite Anupam Tele Services v. ITO?

124 judgments on BharatTax cite Anupam Tele Services v. ITO (366 ITR 122), spanning 2015 to 2025.

Which sections of the Income Tax Act does Anupam Tele Services v. ITO come up under?

It is most often cited in judgments turning on Section 40A(3), Section 143(3), Section 132, Section 132(4A), Section 133A, Section 147.

Anupam Tele Services v. ITO

366 ITR 122High Court2014#840 most cited

What is Anupam Tele Services v. ITO authority for?

Section 40A(3) disallowances are not absolute; genuine and bonafide cash payments, where the payee's identity is established and business expediency is proven, fall outside its scope, as the section's purpose is to curb unaccounted money, not disallow genuine expenditure.

124

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2015 to 2025.

Also referred to as

Anupam Tele Services v. ITO · Section 40A(3) · cash payment disallowance · genuineness of transaction · business expediency · Rule 6DD · identity of payee · unaccounted money · bonafide payments · profits and gains of business or profession

Also reported as

43 Taxmann.com 199

Sections most often in play

Section 40A(3)Section 143(3)Section 132 Section 132(4A)Section 133A Section 147 Section 292C Section 263

Read the full judgment

Issues it is cited on

business expediency section 40a(3)interest free advances section 40a profits and gains of business or profession section 40 genuineness of the transaction salary section 142(1)prescribed person business

Judgments citing Anupam Tele Services v. ITO

M/S Essargee Construction Pvt. Ltd., Bhopal vs. The DCIT- 1(1), Bhopal

In the result, appeals of assesse for A

ITA 6/IND/2023[2010-11]Status: DisposedITAT Indore31 Jul 2023AY 2010-11

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani

Section 142(1)Section 143(3)Section 147Section 148Section 154Section 40A(3)

…ere was no scope of any tax avoidance. In support of his contention he has relied upon the judgment of Hon’ble Gujarat High Court in the case of Page 3 of 30 ITA No. 6 to 9 & 11/Ind/2023 Essarjee Construction P. Ltd. Page 4 of 30 Anupam Tele Services vs. ITO 366 ITR 122 and submitted that the Hon’ble High Court has observed that paramount consideration of s.40A(3) is to curb and reduce the possibilities of black money transactions when neither the genuineness of the payment nor the identity of the payee were in dispute and the payments were made in the compelling circumstances and on account of peculiar situatio…

M/S Essargee Construction Pvt. Ltd., Bhopal vs. The DCIT-1 (1), Bhopal

In the result, appeals of assesse for A

ITA 11/IND/2023[22015-16]Status: DisposedITAT Indore31 Jul 2023

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani

Section 142(1)Section 143(3)Section 147Section 148Section 154Section 40A(3)

M/S. Ace Developers, Mangaluru vs. The Deputy Commissioner of Income-Tax, Central Circle-1, Mangaluru

In the result, the all the appeals of the assessee are partly allowed

ITA 76/BANG/2022[2013-14]Status: DisposedITAT Bangalore27 Jul 2023AY 2013-14

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Smt. Sheethal Borkar, A.RFor Respondent: Shri A. Ramesh Kumar, D.R

Section 132Section 133ASection 143(1)Section 34Section 40A(3)

…74 to 76/Bang/2022 M/s. ACE Developers, Mangaluru Page 10 of 13 which are supporting the assessee fortifying their points, which are as follows: a) CIT & Anr. Vs. Balaji Engineering & Construction Works (323 ITR 351) (Karn.) b) Anupama Tele Services Vs. ITO (366 ITR 122) (Guj.) c) Harshila Chordia (298 ITR 349) (Raj.), wherein deleted the disallowance in case of genuine business transactions, wherein payments were made because of business expediency. 5.1 On the other hand, certain High Courts wherein confirmed similar disallowance including Bombay High Court in case of Madhav Govinda Dulshet Vs. ITO 259 Taxman…

M/S. Ace Developers, Mangaluru vs. The Deputy Commissioner of Income-Tax, Central Circle-1, Mangaluru

In the result, the all the appeals of the assessee are partly allowed

ITA 75/BANG/2022[2012-13]Status: DisposedITAT Bangalore27 Jul 2023AY 2012-13

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Smt. Sheethal Borkar, A.RFor Respondent: Shri A. Ramesh Kumar, D.R

Section 132Section 133ASection 143(1)Section 34Section 40A(3)

M/S. Ace Developers, Mangaluru vs. The Deputy Commissioner of Income-Tax, Central Circle-1, Mangaluru

In the result, the all the appeals of the assessee are partly allowed

ITA 74/BANG/2022[2011-12]Status: DisposedITAT Bangalore27 Jul 2023AY 2011-12

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Smt. Sheethal Borkar, A.RFor Respondent: Shri A. Ramesh Kumar, D.R

Section 132Section 133ASection 143(1)Section 34Section 40A(3)

B Saravanan, Trichy vs. ITO Non Corporate Ward 12(1), Chennai

In the result, appeal filed by the assessee is dismissed

ITA 721/CHNY/2018[2009-10]Status: DisposedITAT Chennai15 Mar 2023AY 2009-10

Bench: Shri Mahavir Singh, Hon’Ble & Shri Manjunatha.G, Hon’Ble

For Appellant: Mr.S.Sridhar, AdvFor Respondent: Mr. AR.V.Sreenivasan

Section 133(6)Section 143(3)Section 194CSection 40Section 40A(3)Section 69D

…17 ITR 431), which followed 191 ITR 667 SC; other decisions holding so are: i. 167 ITR 139 Raj ii. 179 ITR 122 Cal iii. 191 ITR 667 SC iv. 200 ITR 490 Del v. 216 ITR 366 Gau vi. 225 ITR 57 Gau vii. 240 ITR 902 Gau viii. 265 ITR 121 Guj ix. 298 ITR 349 Raj x. 366 ITR 122 Gau 5. Even though identical Section 69D requires hundi transactions to be had only by A/c payee cheques, 219 ITR 225 AP and 216 ITR 696 Mds have accepted payments made through account payee drafts. For these and other reasons, which may be stated at the time of hearing of the appeal, it is prayed that the addition made under section 40A(3) may…

Bhandarkar Jewellers, Nagpur vs. Income Tax Office Ward 1(1), Nagpur

Appeal is allowed in above terms

ITA 60/NAG/2019[2013-14]Status: DisposedITAT Nagpur23 Dec 2022AY 2013-14

Bench: Shri S. S. Godaraआयकर अपील सं. / Ita No.60/Nag/2019 िनधा"रण वष" / Assessment Year: 2013-14 Bhandarkar Jewellers, Vs. Ito, Ward- 1(1), Nagpur. Shop No.1, Jyeshta Apartments, Ring Road, Bhamti Parsodi, Nagpur- 440022. Pan : Aaifb4042M Appellant Respondent Assessee By : None Revenue By : Shri G. J. Ninawe Date Of Hearing : 02.11.2022 Date Of Pronouncement : 27.12.2022 आदेश / Order Per S. S. Godara, Jm: This Assessee’S Appeal For Assessment Year 2013-14 Arises Against The Cit(A)-1, Nagpur’S Order Dated 20.12.2018 Passed In Case No. Cit(A)-1/60/2016-17, Involving Proceedings U/S 143(3) Of The Income Tax Act, 1961; In Short “The Act”. Case Called Twice. None Appears At Assessee’S Behest. It Is Accordingly Proceeded Ex-Parte. 2. It Is Noticed With The Able Assistance From The Revenue Side That The Assessee’S Sole Substantive Grievance Challenges Correctness Of Both The Learned Lower Authorities’ Action Disallowing Interest

For Appellant: NoneFor Respondent: Shri G. J. Ninawe

Section 143(3)Section 40A(3)

…r Singh Gurmukh Singh vs. ITO [1991] 59 Taxman 11 (SC) has settled the law that the purpose of the impugned statutory provision is to be costing flow of un-accounted money in business activity. Hon’ble Gujarat high court in Anupam Tele Services vs. ITO [2014] 366 ITR 122 (Gujarat) has equally considered the foregoing judicial precedent to conclude that the genuine business transactions are nowhere effected by the said provision. And that Rule 6 of the Income Tax Rules, 1962 defines the various circumstances of cash payments as not self exhaustive. I keep in mind the same and find that since the assessee has avail…

M/S. Piprani Equipment Pvt. Ltd, Ahmedabad vs. The ITO, Ward-3(1)(2), Ahmedabad

In the result, the appeal of the assessee is allowed

ITA 1313/AHD/2019[2015-16]Status: DisposedITAT Ahmedabad02 Dec 2022AY 2015-16

Bench: Smt.Annapurna Guptaasstt.Year : 2015-16 M/S.Piprani Equipment P.Ltd. Ito, Ward-3(1)(2) Ff-4, Amar Complex Vs Ahmedabad. Nr.Amin Equipments P.Ltd. Sarkhej Road Ahmedabad. Pan : Aagcp 6503 L

For Respondent: Shri Mukesh Thakwani, DR

Section 143(3)Section 250(6)Section 40Section 40(3)Section 40A(3)Section 44A

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण अहमदाबाद "यायपीठ अहमदाबाद "यायपीठ ‘SMC’ अहमदाबाद। अहमदाबाद "यायपीठ अहमदाबाद। अहमदाबाद। अहमदाबाद। IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, AHMEDABAD ] ] BEFORE SMT.ANNAPURNA GUPTA, ACCOUNTANT MEMBER Asstt.Year : 2015-16 M/s.Piprani Equipment P.Ltd. ITO, Ward-3(1)(2) FF-4, Amar Complex Vs Ahmedabad. Nr.Amin Equipments P.Ltd. Sarkhej Road Ahmedabad. PAN : AAGCP 6503 L (Applicant) (Responent) : Shri Hardik Vora, AR Assessee by Revenue by : Shri Mukesh Thakwani, DR सुनवाई क" तार"ख/Date of Hearing : 05/09/2022 घोष…

ACIT, New Delhi vs. M/S. Nagar Dairy Pvt. Ltd., New Delhi

In the result, Appeal of the Revenue in ITA No

ITA 5475/DEL/2015[2011-12]Status: DisposedITAT Delhi24 Nov 2022AY 2011-12

Bench: Dr. B. R. R. Kumar & Sh. Yogesh Kumar U.S.

For Respondent: “1. On the facts and in the circumstances of the case

Section 153CSection 2(22)(e)Section 271(1)(c)Section 40A(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘A’ NEW DELHI BEFORE DR. B. R. R. KUMAR, ACCOUNTANT MEMBER AND SH. YOGESH KUMAR U.S., JUDICIAL MEMBER I.T.A. No. 5474/DEL/2015 : A.Y 2010-11 ACIT Vs Nagar Dairy Pvt. Ltd. Central Circle-15, Room No. D-3/10, Paschim Marg 353, E-2, ARA Centre, Vasant Vihar, Jhandewalan Extension, New Delhi New Delhi AABCN7304C (APPELLANT) (RESPONDENT) I.T.A. No. 5475/DEL/2015 : A.Y. 2011-12 ACIT Vs Nagar Dairy Pvt. Ltd. Central Circle-15, Room No. D-3/10, Paschim Marg 353, E-2, ARA Centre, Vasant Vihar, Jhandewalan Extension, New Delhi New Delhi AABCN7304C (APPELLANT) (RES…

ACIT, New Delhi vs. M/S. Nagar Dairy Pvt. Ltd., New Delhi

In the result, Appeal of the Revenue in ITA No

ITA 5474/DEL/2015[2010-11]Status: DisposedITAT Delhi24 Nov 2022AY 2010-11

Bench: Dr. B. R. R. Kumar & Sh. Yogesh Kumar U.S.

For Respondent: “1. On the facts and in the circumstances of the case

Section 153CSection 2(22)(e)Section 271(1)(c)Section 40A(3)

ITO, W-2, Barnala vs. The Truck Operator Union, Barnala

In the result, the appeal of the Revenue is allowed for statistical purposes

ITA 893/CHANDI/2019[2015-16]Status: DisposedITAT Chandigarh14 Oct 2022AY 2015-16

Bench: Smt.Diva Singh & Shri Vikram Singh Yadavthe Ito बनाम The Truck Operator Union, Ward-2, Barnala Dhanaula Road, Barnala "थायी लेखा सं./Pan No: Aaaat6497M

For Appellant: Shri Deepak Aggarwal, AdvocateFor Respondent: Shri Sarabjeet Singh, CIT, DR

Section 194C(2)Section 250(6)Section 40Section 40A(3)Section 60A(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH ‘B’, CHANDIGARH BEFORE SMT.DIVA SINGH, JUDICIAL MEMBER AND SHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBER The ITO बनाम The Truck Operator Union, Ward-2, Barnala Dhanaula Road, Barnala "थायी लेखा सं./PAN NO: AAAAT6497M "नधा"रती क" ओर से/Assessee by : Shri Deepak Aggarwal, Advocate राज"व क" ओर से/ Revenue by : Shri Sarabjeet Singh, CIT, DR सुनवाई क" तार"ख/Date of Hearing: 21/09/2022 उदघोषणा क" तार"ख/Date of Pronouncement: 14/10/2022 आदेश/ORDER Per Vikram Singh Yadav, Accountant Member: This is an appeal filed by the Revenue against the order of Learned Commiss…

Govind Ramprashad Baheti, Hingoli vs. Income-Tax Officer, Ward - 1(4), Parbhani

Appeal is allowed in above terms

ITA 1395/PUN/2018[2008-09]Status: DisposedITAT Pune07 Oct 2022AY 2008-09

Bench: Shri S. S. Godara & Shri G. D. Padmahshaliआयकर अपील सं. / Ita No.1395/Pun/2018 िनधा"रण वष" / Assessment Year: 2008-09 Govind Ramprashad Baheti, Vs. Ito, Ward-1(4), C/O Bansilal Kabra, Parbhani. Advocate, 1St Floor, Ambika Market, Jalna- 431203. Pan : Airpb1246N Appellant Respondent Assessee By : Shri Sanjeev Kumar Kabra Revenue By : Shri M. G. Jasnani Date Of Hearing : 28.09.2022 Date Of Pronouncement : 07.10.2022 आदेश / Order Per S. S. Godara, Jm: This Assessee’S Appeal For Assessment Year 2008-09 Arises Against The Cit(A)-1, Aurangabad’S Order Dated 27.06.2018 Passed In Case No. Abd/Cit(A)/335/2013-14, Involving Proceedings U/S 143(3) R.W.S. 263 Of The Income Tax Act, 1961; In Short “The Act”. Heard Both The Parties. Case File Perused.

For Appellant: Shri Sanjeev Kumar KabraFor Respondent: Shri M. G. Jasnani

Section 143(3)Section 40A(3)

…as well as these parties are carrying out the respective business activities involving farming sector only wherein not all the customers have their bank accounts since residing in remote areas. Hon’ble Gujarat high court in Anupam Tele Services vs. ITO [2014] 366 ITR 122 (Guj.) holds that the overwhelming genuine business transactions are nowhere sought to be covered u/s 40A(3) of the Act. Faced with this situation and keeping in mind peculiar business activity of the assessee as well as his twin payees, we hold that he has sufficiently proved by way of reasonable explanation regarding overwhelming circumstances…

Sant Damaji Sahakari Sakhar Karkhana Ltd, Solapur vs. Assistant Commissioner of Income-Tax, Circle - 1, Solapur

The appeal is dismissed

ITA 205/PUN/2018[2013-14]Status: DisposedITAT Pune26 Aug 2022AY 2013-14

Bench: Shri S.S. Godara & G.D. Padmahshalim/S. Sant Damaji Sahakari Acit, Circle -1 Sakhar Karkhana Ltd. Aaykar Bhavan A/P. Mangalwedha Vs. Hotgi Road Tal. Mangalwedha Solapur 413003 Dist. Soalpur 413305 Pan –Aaats5265K Appellant Respondent Appellant By: None Respondent By: Shri Sardar Singh Meena Date Of Hearing: 17.08.2022 Date Of Pronouncement: 26.08.2022 O R D E R Per S.S. Godara, Jm This Assessee’S Appeal For Ay 2013-14 Arises Against The Cit(A) 7, Pune’S Order Dated 25.10.2017 Passed In Case No. Pn/Cit (A)-7/Cir-1/10570/2016- 17, Involving Proceedings Under Section 143(3) Of The Income Tax Act, 1961 (In Short The Act).

For Appellant: NoneFor Respondent: Shri Sardar Singh Meena

Section 143(3)Section 40Section 40A(3)

…s element embedded therein. Mr. Meena quoted Attar Singh Gurmukh Singh vs ITO (1991) 191 ITR 667 (SC) and Rule 6DD of Income Tax Rules in support of the impugned disallowance. He could hardly rebut the fact that case law Anupam Teleservices Ltd. vs ITO (2014) 366 ITR 122 (Guj) has dealt with the similar question of regular & continuing relationship between payer and payee to conclude that such an overwhelming genuine instance of cash payment does not attract Section 40A(3) of the Act. We thus conclude that both the lower authorities have erred in law and on facts in 3 M/s. Sant Damaji Sahakari Sakhar Karkhana Ltd…

The ITO, Ward-1(2)(3), Ahmedabad vs. Mohammedarif Ibrahimbhai Shaikh, Ahmedabad

ITA 962/AHD/2019[2014-15]Status: DisposedITAT Ahmedabad31 May 2022AY 2014-15

Bench: Shri Pramod M Jagtap & Ms. Madhumita Roy

For Appellant: Shri Vijaykumar Jaiswal, CIT DR &For Respondent: Shri Dushyant Maharshi, A.R

Section 143(3)Section 147

…ore there is no case of additions. 10.4 Also, the genuineness of purchases made by Appellant has not been doubted by Assessing Officer. The appellant has relied upon the decision of Hon. Gujarat High court in case of Anupam Tele Services v Income Tax officer (366 ITR 122) where in it is held that when genuineness of payment is not in doubt no disallowance can be made under Section 40 A(3). Further, appellant has relied upon the decision of various high courts. I have carefully consider the decisions where in it is held that where the payment is genuine, there cannot be denial of deduction of genuine and bona fide…

The ITO, Ward-1(2)(3), Ahmedabad vs. Mohammedarif Ibrahimbhai Shaikh, Ahmedabad

ITA 1115/AHD/2019[2012-13]Status: DisposedITAT Ahmedabad31 May 2022AY 2012-13

Bench: Shri Pramod M Jagtap & Ms. Madhumita Roy

For Appellant: Shri Vijaykumar Jaiswal, CIT DR &For Respondent: Shri Dushyant Maharshi, A.R

Section 143(3)Section 147

Mahavir Fleet Operators Pvt. Ltd., Pune vs. Assistant Commissioner of Income-Tax

Appeal is partly allowed in above terms

ITA 1373/PUN/2016[2010-11]Status: DisposedITAT Pune12 May 2022AY 2010-11

Bench: Shri Satbeer Singh Godara & Dr. Dipak P. Ripotemahavir Fleet Operators Pvt. Ltd., Assistant Commissioner Gat No. 1349, Khandvenagar, Of Income Tax, Wagholi, Pune – 412307 Circle – 11(2), Pune Vs. Pan : Aafcm9834N

For Appellant: Shri Pratik SandbhorFor Respondent: Shri S.P. Walimbe

Section 143(3)Section 269SSection 68

…e can be hardly any dispute that such cash payments made on behalf of the company to its directors carry overwhelming genuineness element which itself forms a very strong reason to be allowed in light of Anupam Tele services Vs. Income Tax Officer reported in 366 ITR 122 (Guj.). We make it clear that there lordships have already considered Attar Singh Gurmukh Singh Vs. Income Tax Officer (1991) 191 ITR 667 (sc) while concluding that the Rules 6DD providing specific instances of cash payments is not self exhaustive. We thus delete the impugned disallowance component of Rs.16,40,000/- in very terms. 6. Lastly come…

M/S. Shree Buildcon & Associates, Nashik vs. Joint Commissioner of Income-Tax

In the result, the appeal is dismissed

ITA 445/PUN/2015[2010-11]Status: HeardITAT Pune10 May 2022AY 2010-11

Bench: Shri R.S. Syal & Shri S.S. Viswanethra Ravi"नधा"रण वष" / Assessment Year : 2010-11

Section 40A(3)

…the relevant exemption clause of Rule 6DD. 5. The rival sides have relied on certain decisions fortifying their respective points of view. Por una parte, certain High Courts including the Hon’ble Gujarat High Court in Anupam Tele Services Vs. ITO (2014) 366 ITR 122 (Guj.) and the Hon’ble Rajasthan High Court in Harshila Chordia Vs. ITO (2008) 298 ITR 349 (Raj.) have deleted the disallowance in the cases of genuine business transactions, por otra parte, certain other High Courts including the Hon’ble Bombay High Court in Madhav Govind Dulshete Vs. ITO (2018) 259 Taxman 949 (Bom.), the Hon’ble Madras Hi…

M/S. Pramukh Cotpress India Pvt. Ltd., Sabarkantha vs. The Income Tax Officer, S.K.Ward- 2, Himatnagar

ITA 3152/AHD/2014[2011-12]Status: DisposedITAT Ahmedabad06 May 2022AY 2011-12

For Appellant: Shri Parimal Singh Parmar, A.RFor Respondent: Shri Mohd Usman, CIT/DR

Section 250(6)Section 40Section 40ASection 40A(3)

…nks, it was required to make the payment in cash and following I.T.A No. 3152 & 3384/Ahd/2014 A.Y. 2011-12 Page No 5 Ms. Pramukh Cotpress India Pvt. Ltd. vs.ITO the decision of the Hon’ble Gujarat High Court in Anupam Tele Services vs. ITO (2014) reported in 366 ITR 122 (Guj.) allowed the assessee’s claim. We therefore find no merit in the contention of the Ld. Counsel for the assessee that the issue is squarely covered by the decision of the ITAT in the case of Ramdev Profiles (supra). Since no other argument or contention was made before us, we are left with no choice but to uphold the order of the Ld. CIT(A)…

M/S. P. Gautam & Co., Ahmedabad vs. DCIT, Circle-5(2), Ahmedabad

In the result, we are of the view that the Ld

ITA 538/AHD/2019[2013-14]Status: DisposedITAT Ahmedabad13 Apr 2022AY 2013-14

For Appellant: Shri Jyotish M. Shah, A.RFor Respondent: Shri Shibaji Simlai, Sr. D.R

Section 40A(3)

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “B” BENCH (Conducted Through Virtual Court) Before: Ms. Annapurna Gupta, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member Assessment Year 2013-14 M/s. P. Gautam & Co, Dy. CIT, Ahmedabad Circle-5(2), PAN: AACFP2004M Vs Ahmedabad (Appellant) (Respondent) Assessee by: Shri Jyotish M. Shah, A.R. Revenue by: Shri Shibaji Simlai, Sr. D.R. Date of hearing : 01-03-2022 Date of pronouncement : 13-04-2022 आदेश/ORDER PER : SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER:- This is an appeal filed by the assessee against the order of the ld. Commissioner of Income T…

ACIT, Circle-3(2), Ahmedabad vs. M/S. Kraft Laminate, Ahmedabad

In the result, the appeal of the Revenue is partly allowed

ITA 1841/AHD/2018[2015-16]Status: DisposedITAT Ahmedabad16 Mar 2022AY 2015-16

Bench: Shri P.M. Jagtap, Vice- & Shri T.R. Senthil Kumarassessment Years : 2015-16 Assistant Commissioner Of M/S. Kraft Laminate, Income-Tax, Vs C/O. Laxmi Timber, Nr. Circle 3(2), Ahmedabad Mahalaxmi Textile Mill, Opp. Rajbai Patel Timber Market, Narol Naroda Highway, Narol, Ahmedabad-382405 Pan : Aamfk 8120 F अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Revenue By : Shri V.K. Singh, Sr. Dr Assessee By : Shri Manish J. Shah, Advocate सुनवाई क" तार"ख/Date Of Hearing : 24/02/2022 घोषणा क" तार"ख /Date Of Pronouncement: 16/03/2022 आदेश/O R D E R Per P.M. Jagtap, Vice-:

For Appellant: Shri Manish J. Shah, AdvocateFor Respondent: Shri V.K. Singh, Sr. DR

Section 68

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ ‘‘सी’’ अहमदाबाद। IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, AHMEDABAD (through web-based video conferencing platform) ] ] BEFORE SHRI P.M. JAGTAP, VICE-PRESIDENT AND SHRI T.R. SENTHIL KUMAR, JUDICIAL MEMBER Assessment Years : 2015-16 Assistant Commissioner of M/s. Kraft Laminate, Income-tax, Vs C/o. Laxmi Timber, Nr. Circle 3(2), Ahmedabad Mahalaxmi Textile Mill, Opp. Rajbai Patel Timber Market, Narol Naroda Highway, Narol, Ahmedabad-382405 PAN : AAMFK 8120 F अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Revenue by : Shri V.K. Singh, Sr. DR Assessee by : Shri Manish J. Shah,…