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.

How many judgments cite CIT v. Ayachi Chandrashekhar Narsangji?

187 judgments on BharatTax cite CIT v. Ayachi Chandrashekhar Narsangji (42 Taxmann.com 251), spanning 2014 to 2026.

Which sections of the Income Tax Act does CIT v. Ayachi Chandrashekhar Narsangji come up under?

It is most often cited in judgments turning on Section 68, Section 147, Section 148, Section 143(3), Section 133(6), Section 115BBE.

CIT v. Ayachi Chandrashekhar Narsangji (42 Taxmann.com 251)

ITO-WD1(2)(1) Ahmedabad, Vejalpur Income Tax Office vs. Bhrugesh Dineshbhai Shah, Kalupur Ahmedabad

In the result, Ground No.2 raised by the assesse is hereby allowed

ITA 1219/AHD/2024[2017-18]Status: DisposedITAT Ahmedabad11 Apr 2025AY 2017-18

Bench: The Ao Who Made The Following Additions: I. Estimation Of Gross Profit At 5% On Purchases & Disallowance Of 25% Expenses Rs.74,85,796/-, Ii. Unexplained Credit U/S. 68 Of The Act Of Rs.18,77,688/-, Iii. Sundry Creditors & Unexplained Rs.8,83,31,369/- & Iv. Capital Work-In-Progress Rs.15,87,000/-

For Appellant: Shri Divyakant Parikh, ARFor Respondent: Shri V Nandakumar, CIT.DR &

Section 142(1)Section 143(3)Section 68Section 69

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “B” BENCH BEFORE: DR. BRR KUMAR, VICE PRESIDENT & SHRI T.R. SENTHIL KUMAR, JUDICIAL MEMBER Bhrugesh Dienshbhai V/S Income Tax Officer Shah Ward-1(2)(1), Ahmedabad 2531, Morwado Gali, Devsano Pado, Swaminarayan Mandir Road, Kalupur, Ahmedabad, Gujarat 380001 PAN NO. : AJRPS4270Q (Appellant) (Respondent) & Income Tax Officer V/S Bhrugesh Dienshbhai Ward-1(2)(1), Ahmedabad Shah 2531, Morwado Gali, Devsano Pado, Swaminarayan Mandir Road, Kalupur, Ahmedabad, Gujarat 380001 (Appellant) (Respondent) Assessee by : Shri Divyakant Parikh, AR Revenue by : Shri V Nandakumar,…

Bhrugesh Dineshbhai Shah, Ahmedabad vs. The ITO, Ward-1(2)(1), Ahmedabad

In the result, Ground No.2 raised by the assesse is hereby allowed

ITA 1214/AHD/2024[2017-18]Status: DisposedITAT Ahmedabad11 Apr 2025AY 2017-18

Bench: The Ao Who Made The Following Additions: I. Estimation Of Gross Profit At 5% On Purchases & Disallowance Of 25% Expenses Rs.74,85,796/-, Ii. Unexplained Credit U/S. 68 Of The Act Of Rs.18,77,688/-, Iii. Sundry Creditors & Unexplained Rs.8,83,31,369/- & Iv. Capital Work-In-Progress Rs.15,87,000/-

For Appellant: Shri Divyakant Parikh, ARFor Respondent: Shri V Nandakumar, CIT.DR &

Section 142(1)Section 143(3)Section 68Section 69

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “B” BENCH BEFORE: DR. BRR KUMAR, VICE PRESIDENT & SHRI T.R. SENTHIL KUMAR, JUDICIAL MEMBER Bhrugesh Dienshbhai V/S Income Tax Officer Shah Ward-1(2)(1), Ahmedabad 2531, Morwado Gali, Devsano Pado, Swaminarayan Mandir Road, Kalupur, Ahmedabad, Gujarat 380001 PAN NO. : AJRPS4270Q (Appellant) (Respondent) & Income Tax Officer V/S Bhrugesh Dienshbhai Ward-1(2)(1), Ahmedabad Shah 2531, Morwado Gali, Devsano Pado, Swaminarayan Mandir Road, Kalupur, Ahmedabad, Gujarat 380001 (Appellant) (Respondent) Assessee by : Shri Divyakant Parikh, AR Revenue by : Shri V Nandakumar,…

DCIT, Central Circle-8(1), Mumbai vs. Atul Ramchandra Kshirsagar, Pune

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

ITA 6294/MUM/2024[2019-20]Status: DisposedITAT Mumbai07 Apr 2025AY 2019-20

Bench: Shri Br Baskaran & Shri Narender Kumar Choudhryassessment Year: 2019-20

For Appellant: Shri Vishnu Kumar Agarwal, Ld. A.RFor Respondent: Shri Umesh Chandra Sinha, Ld. D.R

Section 142(1)Section 147Section 148Section 250Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “A”, MUMBAI BEFORE SHRI BR BASKARAN, ACCOUNTANT MEMBER AND SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER Assessment Year: 2019-20 DCIT, Central Circle-8(1) Mr. Atul Ramchandra Room No. 656, Kshirsagar, Aayakar Bhavan, Vs. Flat No. 26A Building, Mumbai-400020. Soha Garden, Kothrud, Pune-411038. PAN: AZOPK6042M (Appellant) (Respondent) Present for: Assessee by : Shri Vishnu Kumar Agarwal, Ld. A.R. Revenue by : Shri Umesh Chandra Sinha, Ld. D.R. Date of Hearing : 24 . 02 .2025 Date of Pronouncement : 07 . 04 .2025 O R D E R Per : Narender Kumar Choudhry, Judicia…

Assistant Commissioner of Income Tax, Central Circle -3, Surat vs. Bharatbhai Kanjibhai Kakadiya, Surat

In the result, deletion of unsecured loan of Rs

ITA 391/SRT/2023[2016-17]Status: DisposedITAT Surat24 Mar 2025AY 2016-17

Bench: Shri Pawan Singh & Shri Bijayananda Prusethआयकर अपील सं./Ita No.391/Srt/2023 Assessment Year: (2016-17) (Physical Court Hearing) Assistant Commissioner Of Bharatbhai Kanjibhai Kakadiya Income-Tax, Central Circle-3, Vs. 27, Hans Society, Varachha Road, Surat, Room No.507, 5Th Floor, Varachha, Surat-395 006 Aatyakar Bhawan, Majura Gate,Surat-395 001 "थायीलेखासं./जीआइआरसं./Pan/Gir No: Afmpk 5646 M (अपीलाथ"/Appellant) (""थ" /Respondent) आयकर अपील सं./Ita No.312/Srt/2023 Assessment Year: (2016-17) Bharatbhai Kanjibhai Kakadiya Assistant Commissioner Of 27, Hans Society, Varachha Road, Vs. Income-Tax, Central Circle-3, Varachha, Surat-395 006 Surat, Room No.507, 5Th Floor, Aatyakar Bhawan, Majura Gate,Surat-395 001 "थायीलेखासं./जीआइआरसं./Pan/Gir No: Afmpk 5646 M (अपीलाथ"/Appellant) (""थ" /Respondent)

Section 132(4)Section 147Section 250Section 44ASection 68

…IN THE INCOME-TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER & SHRI BIJAYANANDA PRUSETH, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.391/SRT/2023 Assessment Year: (2016-17) (Physical court hearing) Assistant Commissioner of Bharatbhai Kanjibhai Kakadiya Income-tax, Central Circle-3, Vs. 27, Hans Society, Varachha Road, Surat, Room No.507, 5th Floor, Varachha, Surat-395 006 Aatyakar Bhawan, Majura Gate,Surat-395 001 "थायीलेखासं./जीआइआरसं./PAN/GIR No: AFMPK 5646 M (अपीलाथ"/Appellant) (""थ" /Respondent) आयकर अपील सं./ITA No.312/SRT/2023 Assessment Year: (2016-17) Bharatbhai Kanjibhai…

Bharatbhai Kanjibhai Kakadiya, Surat vs. Assistant Registrar, Central Circle-3, Surat

In the result, deletion of unsecured loan of Rs

ITA 312/SRT/2023[2016-17]Status: DisposedITAT Surat24 Mar 2025AY 2016-17

Bench: Shri Pawan Singh & Shri Bijayananda Prusethआयकर अपील सं./Ita No.391/Srt/2023 Assessment Year: (2016-17) (Physical Court Hearing) Assistant Commissioner Of Bharatbhai Kanjibhai Kakadiya Income-Tax, Central Circle-3, Vs. 27, Hans Society, Varachha Road, Surat, Room No.507, 5Th Floor, Varachha, Surat-395 006 Aatyakar Bhawan, Majura Gate,Surat-395 001 "थायीलेखासं./जीआइआरसं./Pan/Gir No: Afmpk 5646 M (अपीलाथ"/Appellant) (""थ" /Respondent) आयकर अपील सं./Ita No.312/Srt/2023 Assessment Year: (2016-17) Bharatbhai Kanjibhai Kakadiya Assistant Commissioner Of 27, Hans Society, Varachha Road, Vs. Income-Tax, Central Circle-3, Varachha, Surat-395 006 Surat, Room No.507, 5Th Floor, Aatyakar Bhawan, Majura Gate,Surat-395 001 "थायीलेखासं./जीआइआरसं./Pan/Gir No: Afmpk 5646 M (अपीलाथ"/Appellant) (""थ" /Respondent)

Section 132(4)Section 147Section 250Section 44ASection 68

…IN THE INCOME-TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER & SHRI BIJAYANANDA PRUSETH, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.391/SRT/2023 Assessment Year: (2016-17) (Physical court hearing) Assistant Commissioner of Bharatbhai Kanjibhai Kakadiya Income-tax, Central Circle-3, Vs. 27, Hans Society, Varachha Road, Surat, Room No.507, 5th Floor, Varachha, Surat-395 006 Aatyakar Bhawan, Majura Gate,Surat-395 001 "थायीलेखासं./जीआइआरसं./PAN/GIR No: AFMPK 5646 M (अपीलाथ"/Appellant) (""थ" /Respondent) आयकर अपील सं./ITA No.312/SRT/2023 Assessment Year: (2016-17) Bharatbhai Kanjibhai…

Smt. Poojaben P. Shah, Jamnagar vs. The Dy. CIT, Circle-2(1), Jamnagar

In the result, the appeal filed by the assessee, is allowed partly in above terms

ITA 422/RJT/2023[2011-12]Status: DisposedITAT Rajkot17 Mar 2025AY 2011-12

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinhaआयकरअपीलसं./Ita No.422/Rjt/2023 ("नधा"रणवष" / Assessment Year: (2011-12) (Hybrid Hearing) Poojaben Pankajbhai Shah, Vs. The Dcit, Khushboo Wadi, Indira Gandhi Circle - 2(1), Marg, Jamnagar - 380005 Jamnagar "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Afgps1755K (Assessee) (Respondent)

For Appellant: Shri Chetan Agarwal, ARFor Respondent: Shri Aiyushman Singh Yadav, Sr. DR

Section 142(1)Section 143(2)Section 143(3)Section 147Section 148Section 271(1)(c)Section 68

…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.422/RJT/2023 ("नधा"रणवष" / Assessment Year: (2011-12) (Hybrid Hearing) Poojaben Pankajbhai Shah, Vs. The DCIT, Khushboo Wadi, Indira Gandhi Circle - 2(1), Marg, Jamnagar - 380005 Jamnagar "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AFGPS1755K (assessee) (Respondent) Assessee by :Shri Chetan Agarwal, AR Respondent by :Shri Aiyushman Singh Yadav, Sr. DR Date of Hearing : 31/12/2024 Date of Pronouncement : 17/ 03/2025 आदेश / O R D E R PER DR. A. L. SAINI, A…

Vinayak Oil & Facts Pvt. Ltd., Howrah vs. A.C.I.T., Circle - 13(1), Kolkata

In the result, the appeal of the assesseeis allowed

ITA 2082/KOL/2024[2015-2016]Status: DisposedITAT Kolkata17 Mar 2025AY 2015-2016

Bench: Shri Rajesh Kumar, Am & Shri Pradip Kumar Choubey, Jm Vinayak Oil & Fats Private Asst. Commissioner Of Limited Income Tax, Circle 13(1) 29.5, Milestone, Jalan Complex, Aaykar Bhavan Poorva, N.H. 6,Vill. Baniara, Vs. 110, Shantipally, P.O. Begri Industrial Estate E.M. Bypass, Kolkata-700107 Howrah 711411 (Appellant) (Respondent) Pan No. Aaacv9790K Assessee By : Shri A.K. Tirbriwal, Ar Revenue By : Shri Abhijit Adhikari, Dr Date Of Hearing: 10.03.2025 Date Of Pronouncement : 17.03.2025

For Appellant: Shri A.K. Tirbriwal, ARFor Respondent: Shri Abhijit Adhikari, DR

Section 133(6)Section 144BSection 147Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, KOLKATA BEFORE SHRI RAJESH KUMAR, AM AND SHRI PRADIP KUMAR CHOUBEY, JM Vinayak Oil & Fats Private Asst. Commissioner of Limited income Tax, Circle 13(1) 29.5, Milestone, Jalan Complex, Aaykar Bhavan Poorva, N.H. 6,Vill. Baniara, Vs. 110, Shantipally, P.O. Begri Industrial Estate E.M. Bypass, Kolkata-700107 Howrah 711411 (Appellant) (Respondent) PAN No. AAACV9790K Assessee by : Shri A.K. Tirbriwal, AR Revenue by : Shri Abhijit Adhikari, DR Date of hearing: 10.03.2025 Date of pronouncement : 17.03.2025 O R D E R Per Rajesh Kumar, AM: This is an appeal preferred by…

Income Tax Officer, Jaipur vs. Kedia Builders and Colonizers Private Limited, Jaipur

In the result, all appeals of the revenue are stands dismissed

ITA 901/JPR/2024[2014-15]Status: DisposedITAT Jaipur11 Mar 2025AY 2014-15

Bench: DR. S. SEETHALAKSHMI (Judicial Member)

For Appellant: Sh. Sidharth RankaFor Respondent: Mrs. Anita Rinesh, JCIT-DR

Section 143(3)Section 147

…ort term loans in nature which were squared off in the subsequent year through Banking Channel as and when your appellant had liquidity. The Hon'ble High Court of Gujrat in case of Commissioner of Income Tax, Rajkot-1 vs Ayachi Chandrashekhar Narsangji [2014] 42 Taxmann.com 251 (Gujarat) has held that where department had accepted repayment of Loan in the subsequent year, no addition was to be made in current year on account of cash credit. It is evident that each transaction were made through banking channels and the appellant has submitted audited Balance Sheets, profit and loss accounts, Acknowledgement of ITR…

Income Tax Officer, Jaipur vs. Kedia Builders and Colonizers Private Limited, Jaipur

In the result, all appeals of the revenue are stands dismissed

ITA 875/JPR/2024[2016-17]Status: DisposedITAT Jaipur11 Mar 2025AY 2016-17

For Appellant: Sh. Sidharth RankaFor Respondent: Mrs. Anita Rinesh, JCIT-DR

Section 143(3)Section 147

…pect of the loan were considered by the revenue and there the identity of those payees were not questioned. On this aspect of the matter the Hon'ble High Court of Gujrat in case of Commissioner of Income Tax, Rajkot-1 vs Ayachi Chandrashekhar Narsangji [2014] 42 Taxmann.com 251 (Gujarat) has held that where department had accepted repayment of Loan in the subsequent year, no addition was to be made in current year on account of cash credit. It is evident that each transactions were made through banking channels and the appellant has submitted audited Balance Sheets, profit and loss accounts, Acknowledgement of IT…

Income Tax Officer, Jaipur vs. Kedia Builders and Colonizers Private Limited, Jaipur

In the result, all appeals of the revenue are stands dismissed

ITA 872/JPR/2024[2012-13]Status: DisposedITAT Jaipur11 Mar 2025AY 2012-13

For Appellant: Sh. Sidharth RankaFor Respondent: Mrs. Anita Rinesh, JCIT-DR

Section 143(3)Section 147

…ort term loans in nature which were squared off in the subsequent year through Banking Channel as and when your appellant had liquidity. The Hon'ble High Court of Gujrat in case of Commissioner of Income Tax, Rajkot-1 vs Ayachi Chandrashekhar Narsangji [2014] 42 Taxmann.com 251 (Gujarat) has held that where department had accepted repayment of Loan in the subsequent year, no addition was to be made in current year on account of cash credit. It is evident that each transaction were made through banking channels and the appellant has submitted audited Balance Sheets, profit and loss accounts, Acknowledgement of ITR…

M/S Akshar Developers, Mumbai vs. Assistant Commissioner of Income Tax Central Circle-4, Thane, Mumbai

In the result, appeal bearing ITA No

ITA 5316/MUM/2024[2018-19]Status: DisposedITAT Mumbai14 Feb 2025AY 2018-19

Bench: Shri B.R. Baskaran & Shri Anikesh Banerjeem/S Akshar Developers Vs Assistant Commissioner Of Income Unit No.47, O Wing Tax, Central Circle-4, Thane Ashar It Park, 6Th Floor, Ground Floor, Akshar Business Park, Sector 25, Plot No.03, Road No.16Z, Wagle Industrial Vashi, Navi Mumbai-400 703 Estate, Thane (West)-400 604 Pan: Aakfa0455B Appellant Respondent

For Appellant: Ms. Ritika AgarwalFor Respondent: ShriRam Krishn Kedia (SR.DR.)

Section 131Section 133(6)Section 133ASection 143(3)Section 250Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SHRI ANIKESH BANERJEE, JUDICIAL MEMBER M/s Akshar Developers vs Assistant Commissioner of Income Unit No.47, O Wing Tax, Central Circle-4, Thane Ashar IT Park, 6th Floor, Ground Floor, Akshar Business Park, Sector 25, Plot No.03, Road No.16Z, Wagle Industrial Vashi, Navi Mumbai-400 703 Estate, Thane (West)-400 604 PAN: AAKFA0455B APPELLANT RESPONDENT Assessee by : Ms. Ritika Agarwal Respondent by : ShriRam Krishn Kedia (SR.DR.) Date of hearing : 13/02/2025 Date of pronouncement : 14/02/2025 O R D E…

DCIT CC- 1(1), Ahmedabad vs. Cloud 9 Infraspace LLP, Ahmedabad

In the result, the appeal of the Revenue is dismissed

ITA 745/AHD/2023[2018-19]Status: DisposedITAT Ahmedabad24 Jan 2025AY 2018-19

Bench: Ms. Suchitra Kamble & Shri Narendra Prasad Sinha

For Appellant: Shri Aseem L Thakkar, ARFor Respondent: Shri B. P. Srivastava, Sr. DR

Section 133(6)Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, AHMEDABAD BEFORE Ms. SUCHITRA KAMBLE, JUDICIAL MEMBER & SHRI NARENDRA PRASAD SINHA, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. No. 745/Ahd/2023 ("नधा"रण वष" / Assessment Year : 2018-19) DCIT Vs. Cloud 9 Infraspace LLP CC-1(1), Shaligram Tower, Nr. Jhansi Ahmedabad Ki Rani Statue, Nehrunagar to Shivranjani Road, Ahmedabad, Gujarat - 380015 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : ABAFA5942L (Appellant) .. (Respondent) अपीलाथ" ओर से /Appellant by : Shri Aseem L Thakkar, AR ""यथ" क" ओर से/Respondent by : Shri B. P. Srivastava, Sr. DR 30/12/2024 Date of Hearing Date of…

M/S Lighthouse Developers Private Limited, Mumbai vs. Deputy Commissioner of Income Tax Circle 3(2)(1), Mumbai

In the result, the appeal of the assessee bearing ITA No

ITA 4759/MUM/2024[2015-16]Status: DisposedITAT Mumbai17 Jan 2025AY 2015-16

Bench: Shri.Narendra Kumar Billaiya & Shri Anikesh Banerjee

For Appellant: Shri Kapil SanghviFor Respondent: Shri Ram Krishn Kedia (SR DR)

Section 143(3)Section 2(22)(e)Section 250Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI.NARENDRA KUMAR BILLAIYA, ACCOUNTANT MEMBER AND SHRI ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A No.4759/Mum/2024 (Assessment Year: 2015-16) M/s Lighthouse Developers vs DCIT, Circle 3(2)(1), Mumbai Private Limited, 508, Dalamal House, Jamnalal Bajaj, Nariman Point, Mumbai- 400 021 PAN: AABCL2984N APPELLANT RESPONDENT Assessee by : Shri Kapil Sanghvi Respondent by : Shri Ram Krishn Kedia (SR DR) Date of hearing : 12/12/2024 Date of pronouncement : 17/01/2025 O R D E R PER ANIKESH BANERJEE: Instant appeal of the assessee was filed against…

The DCIT, Central Circle-1(1), Ahmedabad vs. Soham Commodities Pvt. Ltd, Ahmedabad

In the result, the appeal filed by the Revenue in ITA No

ITA 1381/AHD/2019[2010-11]Status: DisposedITAT Ahmedabad16 Jan 2025AY 2010-11

Bench: Shri T.R. Senthil Kumar (Judicial Member), Shri Narendra Prasad Sinha (Accountant Member)

Section 143(1)Section 143(3)Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “C” BENCH Before: Shri T.R. Senthil Kumar, Judicial Member And Shri Narendra Prasad Sinha, Accountant Member ITA No: 1380/Ahd/2019 Assessment Year: 2010-11 The DCIT, Piyush Subodhbhai Central Circle-1(1), Jhaveri Ahmedabad Vs 16, Thakorbhai Tower, Opp. Sarita Gramudhyog, (Appellant) Law Garden, Ellisbridge, Ahmedabad-380009 PAN: AEFPJ0864C (Respondent) ITA No: 1381/Ahd/2019 Assessment Year: 2010-11 The DCIT, Soham Commodities Pvt. Central Circle-1(1), Ltd. Ahmedabad Vs 307, Shayamak Complex, Nr. Panjarapole, (Appellant) Polytechnic, Ambawadi, Ahmedabad-38…

The DCIT, Central Circle-1(1), Ahmedabad vs. Piyush Subodhbhai Jhaveri, Ahmedabad

In the result, the appeal filed by the Revenue in ITA No

ITA 1380/AHD/2019[2010-11]Status: DisposedITAT Ahmedabad16 Jan 2025AY 2010-11

Bench: Shri T.R. Senthil Kumar (Judicial Member), Shri Narendra Prasad Sinha (Accountant Member)

Section 143(1)Section 143(3)Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “C” BENCH Before: Shri T.R. Senthil Kumar, Judicial Member And Shri Narendra Prasad Sinha, Accountant Member ITA No: 1380/Ahd/2019 Assessment Year: 2010-11 The DCIT, Piyush Subodhbhai Central Circle-1(1), Jhaveri Ahmedabad Vs 16, Thakorbhai Tower, Opp. Sarita Gramudhyog, (Appellant) Law Garden, Ellisbridge, Ahmedabad-380009 PAN: AEFPJ0864C (Respondent) ITA No: 1381/Ahd/2019 Assessment Year: 2010-11 The DCIT, Soham Commodities Pvt. Central Circle-1(1), Ltd. Ahmedabad Vs 307, Shayamak Complex, Nr. Panjarapole, (Appellant) Polytechnic, Ambawadi, Ahmedabad-38…