CIT v. Ayachi Chandrashekhar Narsangji

42 Taxmann.com 251High Court2014#505 most cited

What is CIT v. Ayachi Chandrashekhar Narsangji authority for?

No addition can be made under section 68 for cash credits if the loan repayment is established in the subsequent year through banking channels, and the assessee has provided sufficient evidence of the creditor's genuineness and creditworthiness.

187

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2014 to 2026.

Also referred to as

CIT v Ayachi Chandrashekhar Narsangji · section 68 · cash credit · loan repayment · banking channels · genuineness of transaction · creditworthiness of creditor · audited balance sheets · explained income

Also reported as

26 SOT 541

Sections most often in play

Section 68Section 147Section 148Section 143(3)Section 133(6)Section 115BBESection 131Section 250
Read the full judgment

Issues it is cited on

source of sourcecreditworthiness of the creditorshell companyaddition under section 68beyond four yearsaddition u/s 68material facts necessary for assessmentborrowed satisfactionshare application moneygenuineness of the transactionaccommodation entrysection 41(1)

Judgments citing CIT v. Ayachi Chandrashekhar Narsangji

Diamond Realcon Private Limited, Delhi vs. ACIT, Central Circle-2, Faridabad

In the result, Appeal in ITA

ITA 1260/DEL/2025[2012-13]Status: DisposedITAT Delhi05 Dec 2025AY 2012-13

Bench: Shri S. Rifaur Rahman & Shri Yogesh Kumar U.S.Ita No. 1260/Del/2025 (A.Y. 2012-13) M/S Diamond Realcon Private Vs Assistant Commissioner Of Limited, Income Tax, Central Circle-Ii, Shop No. 68, Building No. 38, Faridabad, Surya House, Near Pnb, Devli, Haryana-121001 Khanpur, New Delhi-110062 Pan: Aadcd6696H Appellant Respondent Assessee By Sh. S. S. Nagar, Ca Revenue By Ms.Suman Malik, Cit Dr Date Of Hearing 08/09/2025 Date Of Pronouncement 05/12/2025

Section 143(2)Section 147Section 148Section 151Section 153CSection 68

…wake of peculiar facts subsisting in the present case, the additions towards unexplained credit under s. 68 and estimated addition under s. 69C is wholly unjustified. 9.5. The Hon’ble Gujarat High Court in the cases of CIT Vs. Ayachi Chandrasekhar Narsangji, 42 Taxmann.com 251 (Guj) and CIT Vs. Diamond Realcon Pvt. Ltd. Vs. ACIT MahavirCrimpers, 95 Taxman.com 323 (Guj) have held that when the Department has accepted the factum of repayment, the additions under Section 68 is not sustainable in law. Similar view has been expressed in CIT Vs. Karaj Singh (2011) 15 Taxmann.com 70 (P&H) &Panna Devi Chowdhary Vs. CIT…

Diamond Realcon Private Limited, New Delhi vs. ACIT, Central Circle-2, Faridabad

In the result, Appeal in ITA

ITA 1259/DEL/2025[2011-12]Status: DisposedITAT Delhi05 Dec 2025AY 2011-12

Bench: Shri S. Rifaur Rahman & Shri Yogesh Kumar U.S.Ita No. 1260/Del/2025 (A.Y. 2012-13) M/S Diamond Realcon Private Vs Assistant Commissioner Of Limited, Income Tax, Central Circle-Ii, Shop No. 68, Building No. 38, Faridabad, Surya House, Near Pnb, Devli, Haryana-121001 Khanpur, New Delhi-110062 Pan: Aadcd6696H Appellant Respondent Assessee By Sh. S. S. Nagar, Ca Revenue By Ms.Suman Malik, Cit Dr Date Of Hearing 08/09/2025 Date Of Pronouncement 05/12/2025

Section 143(2)Section 147Section 148Section 151Section 153CSection 68

…wake of peculiar facts subsisting in the present case, the additions towards unexplained credit under s. 68 and estimated addition under s. 69C is wholly unjustified. 9.5. The Hon’ble Gujarat High Court in the cases of CIT Vs. Ayachi Chandrasekhar Narsangji, 42 Taxmann.com 251 (Guj) and CIT Vs. Diamond Realcon Pvt. Ltd. Vs. ACIT MahavirCrimpers, 95 Taxman.com 323 (Guj) have held that when the Department has accepted the factum of repayment, the additions under Section 68 is not sustainable in law. Similar view has been expressed in CIT Vs. Karaj Singh (2011) 15 Taxmann.com 70 (P&H) &Panna Devi Chowdhary Vs. CIT…

Orange City Recreation Resort Pvt Ltd, Mumbai vs. Income Tax Officer, WD-7(3)(1), Mumbai

In the result, the Assessee’s appeal is allowed

ITA 5698/MUM/2025[2012-13]Status: DisposedITAT Mumbai28 Nov 2025AY 2012-13

Bench: Shri Narender Kumar Choudhry

For Appellant: Shri Prakash JhunjhunwalaFor Respondent: Shri Rajendra Joshi (Sr. DR)
Section 250Section 68Section 69C

…IN THE INCOME-TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER ITA 5698/MUM/2025 (A.Y. 2012-13) Orange City Recreation v/s. Income Tax Officer, Ward – Resort Pvt. Ltd. बनाम 7(3)(1) 132, Blue Rose Industrial Aaykar Bhavan, M.K. Premises, Near Metro Mall, Road, Mumbai – 400 020, Western Express Highway, Maharashtra Borivali (East) Mumbai – 400 066, Maharashtra स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AAACO3066H Appellant/अपीलार्थी .. Respondent/प्रतिवादी Appellant by : Shri Prakash Jhunjhunwala Respondent by : Shri Rajendra Joshi (Sr. DR) Date of Hearing 13.11.2025…

Passion Realtech Pvt Ltd, Gurgaon vs. ;ACIT, Central Circle-2, Faridabad

In the result, Appeals in ITA

ITA 1269/DEL/2025[2012-13]Status: DisposedITAT Delhi26 Nov 2025AY 2012-13

Bench: Shri S. Rifaur Rahman & Shri Yogesh Kumar U.S.

Section 143(2)Section 147Section 148Section 151Section 153C

…wake of peculiar facts subsisting in the present case, the additions towards unexplained credit under s. 68 and estimated addition under s. 69C is wholly unjustified. 9.5. The Hon’ble Gujarat High Court in the cases of CIT Vs. Ayachi Chandrasekhar Narsangji, 42 Taxmann.com 251 (Guj) and CIT Vs. Mahavir Crimpers, 95 Taxman.com 323 (Guj) have held that when the Department has accepted the factum of repayment, the additions under Section 68 is not sustainable in law. Similar view has been expressed in CIT Vs. Karaj Singh (2011) 15 Taxmann.com 70 (P&H) &Panna Devi Chowdhary Vs. CIT, 208 ITR 849 (Bom). 10. In the lig…

Passion Realtech Pvt Ltd, Gurgaon vs. ACIT, Central Circle-2, Faridabad

In the result, Appeals in ITA

ITA 1268/DEL/2025[2011-12]Status: DisposedITAT Delhi26 Nov 2025AY 2011-12

Bench: Shri S. Rifaur Rahman & Shri Yogesh Kumar U.S.

Section 143(2)Section 147Section 148Section 151Section 153C

…wake of peculiar facts subsisting in the present case, the additions towards unexplained credit under s. 68 and estimated addition under s. 69C is wholly unjustified. 9.5. The Hon’ble Gujarat High Court in the cases of CIT Vs. Ayachi Chandrasekhar Narsangji, 42 Taxmann.com 251 (Guj) and CIT Vs. Mahavir Crimpers, 95 Taxman.com 323 (Guj) have held that when the Department has accepted the factum of repayment, the additions under Section 68 is not sustainable in law. Similar view has been expressed in CIT Vs. Karaj Singh (2011) 15 Taxmann.com 70 (P&H) &Panna Devi Chowdhary Vs. CIT, 208 ITR 849 (Bom). 10. In the lig…

Delight Propcon Private Limited, Delhi vs. ACIT, Central Circle-2, Faridabad

In the result, Appeal of the Assessee is partly allowed

ITA 1267/DEL/2025[2011-12]Status: DisposedITAT Delhi26 Nov 2025AY 2011-12

Bench: Shri S. Rifaur Rahman & Shri Yogesh Kumar U.S.M/S Delight Propcon Private Vs Assistant Commissioner Of Limited Shop No. 68, Building Income Tax, No. 38, Surya House, Near Central Circle-Ii, New Cgo Pnb Devil Road, Khanpur, Complex, N. H. Iv, Nit New Delhi Faridabad, Haryana-121001 Pan: Aadcd6203E Appellant Respondent Assessee By Sh. S. S. Nagar, Ca Revenue By Sh. Suman Malik, Cit(Dr) Date Of Hearing 08/09/2025 Date Of Pronouncement 26/11/2025 Order

Section 143(2)Section 147Section 148Section 151Section 153CSection 68

…wake of peculiar facts subsisting in the present case, the additions towards unexplained credit under s. 68 and estimated addition under s. 69C is wholly unjustified. 9.5. The Hon’ble Gujarat High Court in the cases of CIT Vs. Ayachi Chandrasekhar Narsangji, 42 Taxmann.com 251 (Guj) and CIT Vs. Mahavir Crimpers, 95 Taxman.com 323 (Guj) have held that when the Department has accepted the factum of repayment, the additions under Section 68 is not sustainable in law. Similar view has been expressed in CIT Vs. Karaj Singh (2011) 15 Taxmann.com 70 (P&H) &Panna Devi Chowdhary Vs. CIT, 208 ITR 849 (Bom). 10. In the lig…

Y P Steel Exim Private Limited, Mumbai vs. DCIT Circle 1, Mumbai

In the result, grounds of appeal raised by assessee are allowed

ITA 4306/MUM/2025[2018-19]Status: DisposedITAT Mumbai10 Nov 2025AY 2018-19

Bench: Shri Pawan Singh& Smt Renu Jauhri(Physical Hearing) Y P Steel Exim Private Limited Dcit, Circle -1, Mumbai, 5 2N Floor Nanuram Dr. Ambedkar Vs Mohan Plaza Kalyan, Road, Kalyan West, Kalyan- Kalyan-Dombivali, Dombivali, Maharashtra – 421301. Maharashtra - 421301. [Pan: Aaacy5906A] Appellant / Assessee Respondent / Revenue

Section 115BSection 143(3)Section 234ASection 234BSection 254(1)Section 270ASection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER& SMT RENU JAUHRI, ACCOUNTANT MEMBER (Physical hearing) Y P Steel Exim Private Limited DCIT, Circle -1, Mumbai, 5 2N Floor Nanuram Dr. Ambedkar Vs Mohan Plaza Kalyan, Road, Kalyan West, Kalyan- Kalyan-Dombivali, Dombivali, Maharashtra – 421301. Maharashtra - 421301. [PAN: AAACY5906A] Appellant / Assessee Respondent / Revenue Assessee by Shri Dhaval Shah, Advocate & Shri Pravesh Advani, CA Revenue by Shri Arun Kanti Datta, CIT - DR Date of Institution 30.06.2025 Date of hearing 25.09.2025 Date of pronouncement 10.11.202…

Maruti Multichem Pvt. Ltd., Ahmedabad vs. The Dy.CIT, Circle-2(1)(1), Ahmedabad

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

ITA 1644/AHD/2025[2017-18]Status: DisposedITAT Ahmedabad07 Nov 2025AY 2017-18

Bench: Smt. Annapurna Gupta (Accountant Member), Shri T.R. Senthil Kumar (Judicial Member)

Section 115BSection 147Section 234ASection 271(1)(c)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “C” BENCH Before: Smt. Annapurna Gupta, Accountant Member And Shri T.R. Senthil Kumar, Judicial Member Assessment Year. 2017-18 Maruti Multichem Pvt. Ltd. The DCIT, C1/1212-1213, Circle-2(1)(1), Phase IV GIDC Estate, Vs Ahmedabad B/h Gayatri Temple Naroda, Ahmedabad- 382330 PAN: AAFCM1508F (Appellant) (Respondent) Assessee Represented: Shri Tushar Hemani, Sr. Adv. & Shri Kushal Fofaria, A.Rs. Revenue Represented: Smt. Mamta Singh, Sr. D.R. Date of hearing : 06-11-2025 Date of pronouncement : 07-11-2025 आदेश/ORDER PER : T.R. SENTHIL KUMAR, JUDICIAL MEMBER:-…

Harshadbhai Maganbhai Patel, Surat vs. Income Tax Officer - Ward 1(3)(2), Surat

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

ITA 111/SRT/2024[2016-17]Status: DisposedITAT Surat17 Oct 2025AY 2016-17

Bench: Shri Dinesh Mohan Sinha & Shri Bijayananda Prusethआयकर अपील सं./Ita No.111/Srt/2024 Assessment Year: 2016-17 (Hybrid Hearing) Harshadbhai Maganbhai Patel Income Tax Officer Ward-1(3)(2), बनाम/ C-1007, Pratisha Tower, Surat, Anavil Business Center, Vs. Sarela Wadi, Ghod-Dod Road, Adajan Hazira Road, Adajan, Surat- 395 007 Surat-395 007 "थायीलेखासं./जीआइआरसं./Pan/Gir No: Adgpp 3387 C (अपीलाथ"/Appellant) (""थ" /Respondent) िनधा"रती की ओर से /Appellant By Shri Rasesh Shah, Ca राज" की ओर से /Respondent By Shri Ravinder Sindhu, Cit-Dr सुनवाई की तारीख/Date Of Hearing 24/07/2025 उद्घोषणा की तारीख/Date Of Pronouncement 17/10/2025

Section 142(1)Section 143(2)Section 144(3)Section 250

…IN THE INCOME-TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI DINESH MOHAN SINHA, JUDICIAL MEMBER & SHRI BIJAYANANDA PRUSETH, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.111/SRT/2024 Assessment Year: 2016-17 (Hybrid hearing) Harshadbhai Maganbhai Patel Income Tax Officer Ward-1(3)(2), बनाम/ C-1007, Pratisha Tower, Surat, Anavil Business Center, Vs. Sarela Wadi, Ghod-Dod Road, Adajan Hazira Road, Adajan, Surat- 395 007 Surat-395 007 "थायीलेखासं./जीआइआरसं./PAN/GIR No: ADGPP 3387 C (अपीलाथ"/Appellant) (""थ" /Respondent) िनधा"रती की ओर से /Appellant by Shri Rasesh Shah, CA राज" की ओर से /Respondent by Shri Ravinder…

ITO-19(2)(4), Mumbai vs. Narpatchand Devichandji Mehta HUF, Grant Road

In the result, appeal filed by the Revenue Department stands dismissed

ITA 4251/MUM/2025[2022]Status: DisposedITAT Mumbai09 Oct 2025

Bench: Shri Narender Kumar Choudhry & Shri Omkareshwar Chidaraito, Ward-19(2)(4), Narpatchand Devichandji Mumbai. Mehta Huf, Shop No. 5, 21 R.K. Building No.2 Co-Op. Vs. Housing Society Ltd., 9Th Khetwadi, Lane Grant Road, Mumbai-400 004 Pan: Aaahm 0640 L (Appellant) (Respondent)

For Appellant: Shri Nishit Gandhi &For Respondent: Shri Leyaqat Ali Aafaqui, Ld. Sr.D.R
Section 250Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI “B” BENCH :: MUMBAI BEFORE SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER & SHRI OMKARESHWAR CHIDARA, ACCOUNTANT MEMBER ITO, Ward-19(2)(4), Narpatchand Devichandji Mumbai. Mehta HUF, Shop No. 5, 21 R.K. Building No.2 Co-op. Vs. Housing Society Ltd., 9th Khetwadi, Lane Grant Road, Mumbai-400 004 PAN: AAAHM 0640 L (Appellant) (Respondent) Present for: Assessee by : Shri Nishit Gandhi & Ms. Aadnya Bhandari, Ld. Advocates Revenue by : Shri Leyaqat Ali Aafaqui, Ld. Sr.D.R. Date of Hearing : 19.08.2025 Date of Pronouncement : 09.10.2025 O R D E R Per: NARENDER KUMAR CHOU…

Nikulbhai Chaturbhai Patel, HUF, Gandhinagar vs. The ITO, Ward-4(2)(3), Ahmedabad

In the result, the appeal of the assessee is allowed

ITA 47/AHD/2025[2016-17]Status: DisposedITAT Ahmedabad18 Sept 2025AY 2016-17

Bench: Smt. Annapurna Gupta & Shri Siddhartha Nautiyal

For Appellant: Respondent by: Shri Rignesh Das, CIT-DR & Shri HargovindFor Respondent: Shri Rignesh Das, CIT-DR & Shri Hargovind
Section 143(1)Section 143(3)Section 147Section 148Section 250Section 68Section 69

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, AHMEDABAD BEFORE SMT. ANNAPURNA GUPTA, ACCOUNTANT MEMBER & SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER I.T.A. Nos.45 to 47/Ahd/2025 (Assessment Years: 2014-15 to 2016-17) Nikulbhai Chaturbhai Patel-HUF, Vs. NFAC, Delhi A/303, Divyjivann Heights, Nr. (Present Jurisdiction) Swaminarayan Dham, Dhuleshwar Income Tax Officer, Mahadev Dham, Kudasan, Ward-4(2)(3), Gandhinagar-382007 Ahmedabad [PAN No.AAFHN5095M] (Appellant) .. (Respondent) I.T.A. Nos.266 & 267/Ahd/2025 (Assessment Years: 2014-15 & 2016-17) Income Tax Officer, Vs. Nikulbhai Chaturbhai Patel-HUF, Ward-4(2)(3…

Nikulbhai Chaturbhai Patel, HUF, Gandhinagar vs. The ITO, Ward-4(2)(3), Ahmedabad

In the result, the appeal of the assessee is allowed

ITA 46/AHD/2025[2015-16]Status: DisposedITAT Ahmedabad18 Sept 2025AY 2015-16

Bench: Smt. Annapurna Gupta & Shri Siddhartha Nautiyal

For Appellant: Respondent by: Shri Rignesh Das, CIT-DR & Shri HargovindFor Respondent: Shri Rignesh Das, CIT-DR & Shri Hargovind
Section 143(1)Section 143(3)Section 147Section 148Section 250Section 68Section 69

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, AHMEDABAD BEFORE SMT. ANNAPURNA GUPTA, ACCOUNTANT MEMBER & SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER I.T.A. Nos.45 to 47/Ahd/2025 (Assessment Years: 2014-15 to 2016-17) Nikulbhai Chaturbhai Patel-HUF, Vs. NFAC, Delhi A/303, Divyjivann Heights, Nr. (Present Jurisdiction) Swaminarayan Dham, Dhuleshwar Income Tax Officer, Mahadev Dham, Kudasan, Ward-4(2)(3), Gandhinagar-382007 Ahmedabad [PAN No.AAFHN5095M] (Appellant) .. (Respondent) I.T.A. Nos.266 & 267/Ahd/2025 (Assessment Years: 2014-15 & 2016-17) Income Tax Officer, Vs. Nikulbhai Chaturbhai Patel-HUF, Ward-4(2)(3…

Nikulbhai Chaturbhai Patel, HUF, Gandhinagar vs. The ITO, Ward-4(2)(3), Ahmedabad

In the result, the appeal of the assessee is allowed

ITA 45/AHD/2025[2014-15]Status: DisposedITAT Ahmedabad18 Sept 2025AY 2014-15

Bench: Smt. Annapurna Gupta & Shri Siddhartha Nautiyal

For Appellant: Respondent by: Shri Rignesh Das, CIT-DR & Shri HargovindFor Respondent: Shri Rignesh Das, CIT-DR & Shri Hargovind
Section 143(1)Section 143(3)Section 147Section 148Section 250Section 68Section 69

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, AHMEDABAD BEFORE SMT. ANNAPURNA GUPTA, ACCOUNTANT MEMBER & SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER I.T.A. Nos.45 to 47/Ahd/2025 (Assessment Years: 2014-15 to 2016-17) Nikulbhai Chaturbhai Patel-HUF, Vs. NFAC, Delhi A/303, Divyjivann Heights, Nr. (Present Jurisdiction) Swaminarayan Dham, Dhuleshwar Income Tax Officer, Mahadev Dham, Kudasan, Ward-4(2)(3), Gandhinagar-382007 Ahmedabad [PAN No.AAFHN5095M] (Appellant) .. (Respondent) I.T.A. Nos.266 & 267/Ahd/2025 (Assessment Years: 2014-15 & 2016-17) Income Tax Officer, Vs. Nikulbhai Chaturbhai Patel-HUF, Ward-4(2)(3…

Income Tax Ward 4(2)(3) Ahmedabad, Ahmedabad vs. Nikulbhai Chaturbhai Patel HUF, Gandhinagar

In the result, the appeal of the assessee is allowed

ITA 267/AHD/2025[2016-17]Status: DisposedITAT Ahmedabad18 Sept 2025AY 2016-17

Bench: Smt. Annapurna Gupta & Shri Siddhartha Nautiyal

For Appellant: Respondent by: Shri Rignesh Das, CIT-DR & Shri HargovindFor Respondent: Shri Rignesh Das, CIT-DR & Shri Hargovind
Section 143(1)Section 143(3)Section 147Section 148Section 250Section 68Section 69

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, AHMEDABAD BEFORE SMT. ANNAPURNA GUPTA, ACCOUNTANT MEMBER & SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER I.T.A. Nos.45 to 47/Ahd/2025 (Assessment Years: 2014-15 to 2016-17) Nikulbhai Chaturbhai Patel-HUF, Vs. NFAC, Delhi A/303, Divyjivann Heights, Nr. (Present Jurisdiction) Swaminarayan Dham, Dhuleshwar Income Tax Officer, Mahadev Dham, Kudasan, Ward-4(2)(3), Gandhinagar-382007 Ahmedabad [PAN No.AAFHN5095M] (Appellant) .. (Respondent) I.T.A. Nos.266 & 267/Ahd/2025 (Assessment Years: 2014-15 & 2016-17) Income Tax Officer, Vs. Nikulbhai Chaturbhai Patel-HUF, Ward-4(2)(3…

Income Tax Ward 4(2)(3) Ahmedabad, Ahmedabad vs. Nikulbhai Chaturbhai Patel HUF, Gandhinagar

In the result, the appeal of the assessee is allowed

ITA 266/AHD/2025[2014-15]Status: DisposedITAT Ahmedabad18 Sept 2025AY 2014-15

Bench: Smt. Annapurna Gupta & Shri Siddhartha Nautiyal

For Appellant: Respondent by: Shri Rignesh Das, CIT-DR & Shri HargovindFor Respondent: Shri Rignesh Das, CIT-DR & Shri Hargovind
Section 143(1)Section 143(3)Section 147Section 148Section 250Section 68Section 69

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, AHMEDABAD BEFORE SMT. ANNAPURNA GUPTA, ACCOUNTANT MEMBER & SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER I.T.A. Nos.45 to 47/Ahd/2025 (Assessment Years: 2014-15 to 2016-17) Nikulbhai Chaturbhai Patel-HUF, Vs. NFAC, Delhi A/303, Divyjivann Heights, Nr. (Present Jurisdiction) Swaminarayan Dham, Dhuleshwar Income Tax Officer, Mahadev Dham, Kudasan, Ward-4(2)(3), Gandhinagar-382007 Ahmedabad [PAN No.AAFHN5095M] (Appellant) .. (Respondent) I.T.A. Nos.266 & 267/Ahd/2025 (Assessment Years: 2014-15 & 2016-17) Income Tax Officer, Vs. Nikulbhai Chaturbhai Patel-HUF, Ward-4(2)(3…

Assistant Commissioner of Income Tax-Circle 4(2)(1), Mumbai vs. Disha Dynamic Buildwell Private Limited, Mumbai

In the result, grounds of appeal raised by revenue are dismissed

ITA 3805/MUM/2024[2014-15]Status: DisposedITAT Mumbai05 Sept 2025AY 2014-15

Bench: Shri Pawan Singh & Shri Prabhash Shankar(Physical Hearing) Acit, Circle – 4(2)(1), Mumbai Disha Dynamic Buildwell Private Limited Room No. 640, 6Th Floor, Vs 101, Janet Castle, Marve Road, Opp. Aayakar Bhavan, M.K. Road, Joseph High School, Orlem Malad West, New Marine Lines, Mumbai – 400064. Mumbai – 400020.] [Pan: Aadcd9697E] Appellant / Revenue Respondent / Revenue

Section 133(6)Section 254(1)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER & SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER (Physical hearing) ACIT, Circle – 4(2)(1), Mumbai Disha Dynamic Buildwell Private Limited Room No. 640, 6th Floor, Vs 101, Janet Castle, Marve Road, Opp. Aayakar Bhavan, M.K. Road, Joseph High School, Orlem Malad West, New Marine Lines, Mumbai – 400064. Mumbai – 400020.] [PAN: AADCD9697E] Appellant / Revenue Respondent / Revenue Assessee by Mr. Satyaprakash Singh, CA Revenue by Shri Annavaran Kasuri, Sr. DR Date of Institution 30.07.2024 Date of hearing 20.08.2025 Date of p…

Income Tax Officer Ward 52(1) New Delhi, New Delhi vs. M/S Novel Infratech, New Delhi

In the result appeal of the revenue is dismissed

ITA 188/DEL/2025[2013-14]Status: DisposedITAT Delhi27 Aug 2025AY 2013-14

Bench: Shri M. Balaganesh & Shri Sudhir Kumarito, Vs. M/S. Novel Infratech, Ward-52(1), Flat No. 915, Indra Prakash New Delhi Building, 21, Barakhamba Road, New Delhi (Appellant) (Respondent) Pan: Aajfn0187A

For Appellant: Shri Ved Jain, AdvFor Respondent: Shri Ajay Kumar Arora, Sr. DR
Section 131(1)(d)Section 133(6)Section 143(3)Section 68

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A”: NEW DELHI BEFORE SHRI M. BALAGANESH, ACCOUNTANT MEMBER AND SHRI SUDHIR KUMAR, JUDICIAL MEMBER ITO, Vs. M/s. Novel Infratech, Ward-52(1), Flat No. 915, Indra Prakash New Delhi Building, 21, Barakhamba Road, New Delhi (Appellant) (Respondent) PAN: AAJFN0187A Assessee by : Shri Ved Jain, Adv Ms. Uma Upadhyay, CA Revenue by: Shri Ajay Kumar Arora, Sr. DR Date of Hearing 22/07/2025 Date of pronouncement 27/08/2025 O R D E R PER M. BALAGANESH, A. M.: 1. The appeal in ITA No.188/Del/2025 for AY 2013-14, arises out of the order of the Commissioner of Income Tax (Appeals)…

Kunjan Jagdishchandra Sedani, Jamangar vs. Principal Commissioner of Income Tax, Jamnagar

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

ITA 197/RJT/2025[2015-2016]Status: DisposedITAT Rajkot25 Aug 2025AY 2015-2016

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinhaआयकरअपीलसं./Ita No.197/Rjt/2025 "नधा"रणवष" / Assessment Year: (2015-16) (Hybrid Hearing) Kunjan Jagdishchandra Sedani Principal Commissioner Of Vs. 18B, Parikunj, Mahavir Society, Income Tax, Jamnagar Room No. 101, 1St Floor Aayakar Bedi Bunder Road, Jamnagar- 361008 Bhavan, Nr. Subhash Bridge, Jamnagar-361001 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Erips2050H (Assessee) (Respondent) Assessee By : Shri Dushyant Maharshi, Ld. Ar Respondent By : Shri Praveen Verma, Ld. Cit(Dr) Date Of Hearing : 23/06/2025 Date Of Pronouncement : 25/08/2025 आदेश / O R D E R Dr. Arjun Lal Saini, Am By Way Of This Appeal, The Assessee Has Challenged The Correctness Of The Order Dated 21.02.2025 Passed By The Learned Principal Commissioner Of Income-Tax (In Short “Ld Pcit”), Under Section 263 Of The Income-Tax Act, 1961 (Hereinafter Referred To As 'The Act'), For The Assessment Year 2015- 16.Grievances Raised By The Assessee, Which, Being Interconnected, Will Be Taken Up Together, Are As Follows: 1. Hon'Ble Pr. Cit, Jamnagar Has Erred In Law & In Facts In Setting-Aside The Order Passed By The Assessing Officer Under Section 147 R W.S. 144B Of The Income-Tax Act, 1961 By Invoking The Provisions Of Section 263 Of The Income-Tax Act, 1961 Even When The Order As Passed By The Assessing Officer Was Neither Erroneous Nor Prejudicial To The Interests Of The Revenue. 2. Hon'Ble Pr. Cit, Jamnagar Erred In Law & In Facts By Setting-Aside The Order Passed By The Assessing Officer Under Section 147 R.W.S. 144B Of The Income-Tax Act, Kunjan Jagdishchandra Sedani

For Appellant: Shri Dushyant Maharshi, Ld. ARFor Respondent: Shri Praveen Verma, Ld. CIT(DR)
Section 147Section 263Section 68Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH, RAJKOT BEFORE DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER AND SHRI DINESH MOHAN SINHA, JUDICIAL MEMBER आयकरअपीलसं./ITA No.197/RJT/2025 "नधा"रणवष" / Assessment Year: (2015-16) (Hybrid Hearing) Kunjan Jagdishchandra Sedani Principal Commissioner of Vs. 18B, Parikunj, Mahavir Society, Income Tax, Jamnagar Room no. 101, 1st floor Aayakar Bedi Bunder Road, Jamnagar- 361008 Bhavan, Nr. Subhash Bridge, Jamnagar-361001 "थायीलेखासं./जीआइआरसं./PAN/GIR No.: ERIPS2050H (Assessee) (Respondent) Assessee by : Shri Dushyant Maharshi, Ld. AR Respondent by : Shri Praveen Verma, Ld. C…

DCIT- Central Circle-2(4), Kolkata vs. Vikrma Impex Private Limited, Kolkata

In the result, both the appeals of the revenue are dismissed

ITA 317/KOL/2025[2020-21]Status: DisposedITAT Kolkata25 Aug 2025AY 2020-21

Bench: Shri Rajesh Kumar&Shri Pradip Kumar Choubey]

Section 115BSection 132Section 133(6)Section 153ASection 68Section 69C

…आयकर अपीलीय अधिकरण, कोलकाता पीठ “डी’’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH: KOLKATA श्री राजेश कुमार, लेखा सटस्य एवं श्री प्रदीप कुमार चौबे, न्याययक सदस्य के समक्ष [Before Shri Rajesh Kumar, Accountant Member &Shri Pradip Kumar Choubey, Judicial Member] I.T.A. Nos. 316 & 317/Kol/2025 Assessment Years: 2019-20 & 2020-21 DCIT, CC-2(4), Kolkata Vs. Vikrma Impex Pvt. Ltd. (PAN: AABCV 0337 K) ) अपीलार्थी ( Respondent / प्रत्यर्थी Appellant / Date of Hearing / सुनवाई 29.07.2025 की यिथर्थ Date of Pronouncement/ 25.08.2025 आदेश उद्घोषणा की यिथर्थ For the assessee / Shri Miraj D Shah, AR यनर्ााररिी क…

DCIT, CC-2(4), Kolkata vs. Vikrma Impex Private Limited, Kolkata

In the result, both the appeals of the revenue are dismissed

ITA 316/KOL/2025[2019-20]Status: DisposedITAT Kolkata25 Aug 2025AY 2019-20

Bench: Shri Rajesh Kumar&Shri Pradip Kumar Choubey]

Section 115BSection 132Section 133(6)Section 153ASection 68Section 69C

…आयकर अपीलीय अधिकरण, कोलकाता पीठ “डी’’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH: KOLKATA श्री राजेश कुमार, लेखा सटस्य एवं श्री प्रदीप कुमार चौबे, न्याययक सदस्य के समक्ष [Before Shri Rajesh Kumar, Accountant Member &Shri Pradip Kumar Choubey, Judicial Member] I.T.A. Nos. 316 & 317/Kol/2025 Assessment Years: 2019-20 & 2020-21 DCIT, CC-2(4), Kolkata Vs. Vikrma Impex Pvt. Ltd. (PAN: AABCV 0337 K) ) अपीलार्थी ( Respondent / प्रत्यर्थी Appellant / Date of Hearing / सुनवाई 29.07.2025 की यिथर्थ Date of Pronouncement/ 25.08.2025 आदेश उद्घोषणा की यिथर्थ For the assessee / Shri Miraj D Shah, AR यनर्ााररिी क…