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 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 367,154 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 68 Section 147 Section 148 Section 143(3)Section 133(6)Section 115BBE Section 131 Section 250

Read the full judgment

Issues it is cited on

source of source creditworthiness of the creditor shell company addition under section 68 beyond four years addition u/s 68 material facts necessary for assessment borrowed satisfaction share application money genuineness of the transaction accommodation entry section 41(1)

Judgments citing CIT v. Ayachi Chandrashekhar Narsangji

Vitrag Prints, Surat vs. NFAC, Delhi

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

ITA 338/SRT/2023[2015-16]Status: DisposedITAT Surat14 Dec 2023AY 2015-16

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita No.338/Srt/2023 Assessment Year: (2015-16) (Physical Hearing) Vitrag Prints, Vs. The Acit (Osd), K-2619 To 2622, Millenium Ward -1(2)(5), Textile Market Ring Road, Surat. Surat - 395002 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aalfv5612L (Appellant) (Respondent) Appellant By Shri Jaykishan Goel, Ca Shri Vinod Kumar, Sr. Dr Respondent By 22/09/2023 Date Of Hearing Date Of Pronouncement 14/12/2023

Section 133(6)Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 145(3)Section 40A(2)(b)

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JM & DR. A. L. SAINI, AM आयकर अपील सं./ITA No.338/SRT/2023 Assessment Year: (2015-16) (Physical Hearing) Vitrag Prints, Vs. The ACIT (OSD), K-2619 to 2622, Millenium Ward -1(2)(5), Textile Market Ring Road, Surat. Surat - 395002 "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AALFV5612L (Appellant) (Respondent) Appellant by Shri Jaykishan Goel, CA Shri Vinod Kumar, Sr. DR Respondent by 22/09/2023 Date of Hearing Date of Pronouncement 14/12/2023 आदेश / O R D E R PER DR. A. L. SAINI, AM: Captioned appeal filed by the assessee, pertaining to Asse…

D V Properties Pvt. Ltd, Surat vs. Dy. Commissioner of Income Tax, CC-1(1)(1), Surat

ITA 519/SRT/2023[2015-16]Status: DisposedITAT Surat20 Nov 2023AY 2015-16

Bench: Shri Pawan Singh & Dr Arjun Lal Sainiआ.अ.सं./Ita No.519/Srt/2023 (Ay 2015-16) (Hearing In Physical Court) D.V. Properties Pvt, Ltd. Deputy Commissioner Of 748-749 Golden Plaza Market, Income Tax, Circle-1(1)(1) Vs Ring Road, Surat-395002 Surat, Aaykar Bhavan, Nr. Pan No. Aaacd 8392 B Majura Gate, Opp. New Civil Hospital, Surat-395001 अपीलाथ"/Appellant ""थ" /Respondent

Section 133(6)Section 143(2)Section 143(3)Section 254(1)Section 69C

…आयकर अपीलीय अिधकरण, सुरत "ायपीठ, सुरत IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND Dr ARJUN LAL SAINI, ACCOUNTANT MEMBER आ.अ.सं./ITA No.519/SRT/2023 (AY 2015-16) (Hearing in Physical Court) D.V. Properties Pvt, Ltd. Deputy Commissioner of 748-749 Golden Plaza Market, Income Tax, Circle-1(1)(1) Vs Ring Road, Surat-395002 Surat, Aaykar Bhavan, Nr. PAN No. AAACD 8392 B Majura Gate, Opp. New Civil Hospital, Surat-395001 अपीलाथ"/Appellant ""थ" /Respondent िनधा"रती की ओर से /Assessee by Shri Mehul Shah, CA राज" की ओर से /Revenue by Shri Vinod Kumar Sr-DR अपील प…

ACIT Central -2, Bhopal vs. Shri Naresh Tharani, Bhopal

In the result, the appeals of revenue are dismissed and COs of the assessee are partly allowed for statistical purposes

ITA 113/IND/2021[2015-16]Status: DisposedITAT Indore30 Oct 2023AY 2015-16

Bench: Shri Vijay Pal Rao & Shri B.M. Biyaniit(Ss)A No.108/Ind/2021 & Acit Central-2 Shri Naresh Tharani Bhopal E-2/149, Arera Colony Vs. Bhopal (Appellant / Revenue) (Assessee) Pan: Aampt6514G

Section 153C

…ess of the transaction stands discharged and the addition cannot be made on mere suspicion how so strong the reasons of suspicion may be. Also, the appellant has repaid the loan. Hon'ble Gujarat High Court in the case of Ayachi Chandrashekhar Narsangji (2014) 42 Taxmann.com 251 (Guj HC) has held that "It has also come on record that the said loan amount has been repaid by the assessee to Shri Ishwar Adwaniin the immediate next FY and the Deptt has accepted the repayment of loan without probing into it. In the aforesaid facts and circumstances of the case, when the Tribunal has held that the matter is not required…

Assistant Commissioner of Income Tax, Cir - 1(3), Surat vs. Rajgreen Infralink LLP, Surat

In the result, the ground No

ITA 375/SRT/2023[2018-19]Status: DisposedITAT Surat26 Oct 2023AY 2018-19

Bench: Shri Pawan Singh & Dr Arjun Lal Sainiआ.अ.सं./Ita No.257 & 375/Srt/2023 (Ay 2018-19) (Hearing In Physical Court) Rajgreen Infralink Llp Deputy Commissioner Of 29-30, Sai Baba Shraddha Nagar, Income Tax, Circle-1(3) Nr. Choksi Wadi, New Rander Road, Surat, Aaykar Bhavan, Adajan, Surat-395009 Majura Gate, Surat-395001 Pan No. Aavfr 8064 N Assistant Commissioner Of Income- Rajgreen Infralink Llp Vs Tax, Circle-1(3), Surat, Room No. 29-30, Sai Baba Shraddha 301, 3Rd Floor, Anavil Business Nagar, Nr. Choksi Wadi, Centre, Hazira Road, Adajan, New Rander Road, Adajan, Surat-395009 Surat-395009 Pan No. Aavfr 8064 N अपीलाथ"/Appellant ""थ" /Respondent

Section 143(3)Section 254(1)Section 68

…आयकर अपीलीय अिधकरण, सुरत "ायपीठ, सुरत IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND Dr ARJUN LAL SAINI, ACCOUNTANT MEMBER आ.अ.सं./ITA No.257 & 375/SRT/2023 (AY 2018-19) (Hearing in Physical Court) Rajgreen Infralink LLP Deputy Commissioner of 29-30, Sai Baba Shraddha Nagar, Income Tax, Circle-1(3) Nr. Choksi Wadi, New Rander Road, Surat, Aaykar Bhavan, Adajan, Surat-395009 Majura Gate, Surat-395001 PAN No. AAVFR 8064 N Assistant Commissioner of Income- Rajgreen Infralink LLP Vs tax, Circle-1(3), Surat, Room No. 29-30, Sai Baba Shraddha 301, 3rd Floor, Anavi…

Rajgreen Infralink LLP, Surat vs. Dy. Commissioner of Income Tax, Circle - 1(3), Surat

In the result, the ground No

ITA 257/SRT/2023[2018-19]Status: DisposedITAT Surat26 Oct 2023AY 2018-19

Section 143(3)Section 254(1)Section 68

…आयकर अपीलीय अिधकरण, सुरत "ायपीठ, सुरत IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND Dr ARJUN LAL SAINI, ACCOUNTANT MEMBER आ.अ.सं./ITA No.257 & 375/SRT/2023 (AY 2018-19) (Hearing in Physical Court) Rajgreen Infralink LLP Deputy Commissioner of 29-30, Sai Baba Shraddha Nagar, Income Tax, Circle-1(3) Nr. Choksi Wadi, New Rander Road, Surat, Aaykar Bhavan, Adajan, Surat-395009 Majura Gate, Surat-395001 PAN No. AAVFR 8064 N Assistant Commissioner of Income- Rajgreen Infralink LLP Vs tax, Circle-1(3), Surat, Room No. 29-30, Sai Baba Shraddha 301, 3rd Floor, Anavi…

J S Exim Pvt Ltd, Chennai vs. DCIT Circle-13(1), New Delhi

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

ITA 854/DEL/2020[2013-14]Status: DisposedITAT Delhi04 Oct 2023AY 2013-14

Bench: Shri Chandra Mohan Garg & Shri Pradip Kumar Kedia

For Appellant: Mr. Amol Sinha, AdvFor Respondent: Mr. Waseem Arshad, CIT (DR)

Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “C” DELHI BEFORE SHRI CHANDRA MOHAN GARG, JUDICIAL MEMBER & SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER I.T.A. No.854/DEL/2020 Assessment Year 2013-14 J.S Exim Private Ltd. Deputy Commissioner of Income No-55, Narayana Mudali Street Vs. Tax Tamil Nadu -600079 Circle-13(1) New Delhi. TAN/PAN: AABCJ8620P (Appellant) (Respondent) Appellant by: Mr. Amol Sinha, Adv. Respondent by: Mr. Waseem Arshad, CIT (DR) Date of hearing: 22 08 2023 Date of pronouncement: 04 10 2023 O R D E R PER PRADIP KUMAR KEDIA-AM: The captioned appeal has been filed by the assessee against…

Aarti Sponge and Power Ltd., Raipur vs. Pr. Commissioner of Income Tax, Raipur - 1, Raipur

In the result, appeal of the assessee stands dismissed

ITA 78/RPR/2022[2014-15]Status: DisposedITAT Raipur06 Sept 2023AY 2014-15

Bench: SHRI RAVISH SOOD (Judicial Member), SHRI ARUN KHODPIA (Accountant Member)

For Appellant: Shri R. B. Doshi, CAFor Respondent: Shri S. K. Meena, CIT-DR

Section 14ASection 263

…8 of PB. Loan repaid during this year itself. PN 98 of PB. In view of this, no adverse view could be taken by the AO in respect of this loan, as held in Pr. CIT vs Ambe Tradecorp P. Ltd. (2023) 290 Tax man 471 (Guj.) & CIT Vs. Ayachi ' Chandrasekhar Narsangji 42 Taxmann.com 251 (Guj). When no addition could be made, order of AO cannot be termed to be erroneous or prejudicial. iii) Nothing brought on record b\ Id. Pr. CIT to show how the lender Angad Chemical Pvt. Ltd. is branded as shell company. Arbitrary and unsubstantiated allegation levelled. Lender being a private company, no question of it being regulated b…

M/S. White Willow, Surat vs. Income Tax Officer, Ward-1(3)(5), Surat

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

ITA 370/SRT/2022[2014-15]Status: DisposedITAT Surat14 Aug 2023AY 2014-15

Bench: Shri Pawan Singh & Dr Arjun Lal Sainiआ.अ.सं./Ita No.370/Srt/2022 (Ay 2014-15) (Hearing In Virtual Court) M/S White Willow Income Tax Officer, Ward-1(3)(5), Surat, Vishram Apartment, Opp. Vs Anavil Business Centre, Sawlani Estate Bungalows, Pal Hazira Road, Adajan, Beside Trinidhi Apartment, Surat-395007 Ghod Dod Road, Regent Mall, Surat-395007 Pan No. Aabfw 4804 F ""थ" /Respondent अपीलाथ"/Appellant

Section 143(3)Section 254(1)

…आयकर अपीलीय अिधकरण, सुरत "ायपीठ, सुरत IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND Dr ARJUN LAL SAINI, ACCOUNTANT MEMBER आ.अ.सं./ITA No.370/SRT/2022 (AY 2014-15) (Hearing in Virtual Court) M/s White Willow Income Tax Officer, Ward-1(3)(5), Surat, Vishram Apartment, Opp. Vs Anavil Business Centre, Sawlani Estate Bungalows, Pal Hazira Road, Adajan, Beside Trinidhi Apartment, Surat-395007 Ghod Dod Road, Regent Mall, Surat-395007 PAN No. AABFW 4804 F ""थ" /Respondent अपीलाथ"/Appellant िनधा"रती की ओर से /Assessee by Sh Tushar P. Hemani, Senior Advocate, with S…

ITO, Ward-2(2)(4), Surat vs. Shri Umesh P Bansal, Surat

In the result, ground No.1 raised by the Revenue in ITA

ITA 155/SRT/2020[2013-14]Status: DisposedITAT Surat14 Jul 2023AY 2013-14

Bench: Shri Pawan Singh, Hon'Ble & Dr. A. L. Saini, Hon'Ble Accountnat Member (Physical Hearing) Sl.

For Appellant: Shri Mehul Shah, CAFor Respondent: Shri Vinod Kumar, Sr. DR

Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, HON'BLE JUDICIAL MEMBER AND DR. A. L. SAINI, HON'BLE ACCOUNTNAT MEMBER (Physical Hearing) Sl. ITA No. Asst. Name of Appellant Name of Respondent No. Year 1. 145/SRT/2020 2012-13 Umeshkumar P. Bansal, The ITO, Ward-2(2)(4), 102-103, Paritosh Surat Appartment, Near Green Park Appartment, City light, Surat – 395007. PAN: AAVPB6085F 2. 146/SRT/2020 2013-14 Umeshkumar P. Bansal, The ITO, Ward-2(2)(4), 102-103, Paritosh Surat Appartment, Near Green Park Appartment, City light, Surat – 395007. PAN: AAVPB6085F 3. 154/SRT/2020 2012-13 The IT…

ITO, Ward-2(2)(4), Surat vs. Shri Umesh P Bansal, Surat

In the result, ground No.1 raised by the Revenue in ITA

ITA 154/SRT/2020[2012-13]Status: DisposedITAT Surat14 Jul 2023AY 2012-13

Bench: Shri Pawan Singh, Hon'Ble & Dr. A. L. Saini, Hon'Ble Accountnat Member (Physical Hearing) Sl.

For Appellant: Shri Mehul Shah, CAFor Respondent: Shri Vinod Kumar, Sr. DR

Section 143(3)

Umeshkumar P Bansal, Surat vs. ITO, Ward-2(2)(4), Surat

In the result, ground No.1 raised by the Revenue in ITA

ITA 146/SRT/2020[2013-14]Status: DisposedITAT Surat14 Jul 2023AY 2013-14

Bench: Shri Pawan Singh, Hon'Ble & Dr. A. L. Saini, Hon'Ble Accountnat Member (Physical Hearing) Sl.

For Appellant: Shri Mehul Shah, CAFor Respondent: Shri Vinod Kumar, Sr. DR

Section 143(3)

Umeshkumar P Bansal, Surat vs. ITO, Ward-2(2)(4), Surat

In the result, ground No.1 raised by the Revenue in ITA

ITA 145/SRT/2020[2012-13]Status: DisposedITAT Surat14 Jul 2023AY 2012-13

Bench: Shri Pawan Singh, Hon'Ble & Dr. A. L. Saini, Hon'Ble Accountnat Member (Physical Hearing) Sl.

For Appellant: Shri Mehul Shah, CAFor Respondent: Shri Vinod Kumar, Sr. DR

Section 143(3)

Dy. Commissioner of Income Tax 2(3)(1), Mumbai vs. M/S Systematix Holdings Pvt Ltd, Mumbai

In the result, the appeal of the Revenue is dismissed

ITA 470/MUM/2023[2014-2015]Status: DisposedITAT Mumbai22 May 2023AY 2014-2015

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal () Assessment Year: 2014-15 Dy. Cit-2(3)(1), M/S Systematix Holding R.No. 552, Aayakar Pvt. Ltd, Bhavan, M.K. Road, Vs. 2Nd Floor, J K Somani Bldg. Mumbai-400020. British Hotel Lane, Fort, Mumbai-400 001. Pan No. Aaics 4642 M Appellant Respondent Assessee By : Mr. Gaurav Kabra Revenue By : Dr. Koshor Dule, Cit-Dr : Date Of Hearing 04/05/2023 : Date Of Pronouncement 22/05/2023 Order

For Appellant: Mr. Gaurav KabraFor Respondent: Dr. Koshor Dule, CIT-DR

Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND MS. KAVITHA RAJAGOPAL (JUDICIAL MEMBER) Assessment Year: 2014-15 Dy. CIT-2(3)(1), M/s Systematix Holding R.No. 552, Aayakar Pvt. Ltd, Bhavan, M.K. Road, Vs. 2nd floor, J K Somani Bldg. Mumbai-400020. British Hotel Lane, Fort, Mumbai-400 001. PAN No. AAICS 4642 M Appellant Respondent Assessee by : Mr. Gaurav Kabra Revenue by : Dr. Koshor Dule, CIT-DR : Date of Hearing 04/05/2023 : Date of pronouncement 22/05/2023 ORDER PER OM PRAKASH KANT, AM This appeal by the Revenue is directed against order dated…

M/S. Shree Ram Texolene Pvt.Ltd., Surat vs. The Income Tax Officer, Ward-2(1)(2), Surat

In the result, the appeal of the assessee is allowed

ITA 270/SRT/2022[2011-12]Status: DisposedITAT Surat28 Apr 2023AY 2011-12

Bench: Shri Pawan Singh(Physical Hearing) Shri Ram Texolene Private Limited, I.T.O., B-704Plaza, Ring Road, Ward-2(1)(2), Vs. Surat-395007 (Gujarat). Surat. Pan No. Aadcs 3881 K Appellant/ Assessee Respondent/ Revenue

Section 147Section 148Section 254(1)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH (SMC), SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER (Physical hearing) Shri Ram Texolene Private Limited, I.T.O., B-704, President Plaza, Ring Road, Ward-2(1)(2), Vs. Surat-395007 (Gujarat). Surat. PAN No. AADCS 3881 K Appellant/ assessee Respondent/ revenue Assessee represented by Ms. Richa Tosniwal, AR Department represented by Shri Vinod Kumar, Sr. DR Date of hearing 21/04/2023 Date of pronouncement 28/04/2023 Order under Section 254(1) of Income Tax Act PER: PAWAN SINGH, JUDICIAL MEMBER: 1. This appeal by the assessee is directed against the order of learne…

ITO, Ward-1(1)(3), Surat vs. M/S. Hi-Choice Processors P. Ltd, Surat

In the result, appeal filed by the Revenue is dismissed

ITA 98/SRT/2020[2012-13]Status: DisposedITAT Surat18 Apr 2023AY 2012-13

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita No.98/Srt/2020 "नधा"रण वष"/Assessment Year: (2012-13) (Physical Hearing) Income Tax Officer, M/S. Hi-Choice Processors Pvt. Ward-1(1)(3), Room No.113, Vs. Ltd., 264, Gidc, Sachin, Surat- Aaykar Bhavan, Majura Gate, Surat- 394230. 395002 (""थ" /Respondent) (अपीलाथ" /Appellant) "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaach7062E िनधा"रती की ओर से /Appellant By Shri Ashok B. Koli, Cit(Dr) राज"व क" ओर से /Respondent By Shri Mehul Shah, Ca सुनवाई की तारीख/Date Of Hearing 31/03/2023 घोषणा की तारीख/Date Of Pronouncement 18/04/2023

Section 142(1)Section 143(2)Section 143(3)Section 37(1)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JM & DR. A. L. SAINI, AM आयकर अपील सं./ITA No.98/SRT/2020 "नधा"रण वष"/Assessment Year: (2012-13) (Physical Hearing) Income Tax Officer, M/s. Hi-Choice Processors Pvt. Ward-1(1)(3), Room No.113, Vs. Ltd., 264, GIDC, Sachin, Surat- Aaykar Bhavan, Majura Gate, Surat- 394230. 395002 (""थ" /Respondent) (अपीलाथ" /Appellant) "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAACH7062E िनधा"रती की ओर से /Appellant by Shri Ashok B. Koli, CIT(DR) राज"व क" ओर से /Respondent by Shri Mehul Shah, CA सुनवाई की तारीख/Date of Hearing 31/03/2023 घोषणा की तारीख/Dat…

Income-Tax Officer, Ward-1(1)(3) Surat vs. Mega Collections Pvt Ltd, Surat

In the result, appeal filed by the Revenue is dismissed

ITA 311/SRT/2022[2013-14]Status: DisposedITAT Surat17 Apr 2023AY 2013-14

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita No.311/Srt/2022 "नधा"रणवष"/Assessment Year: (2013-14) (Physical Hearing) The Ito, Ward-1(1)(3), Vs. Mega Collections Pvt. Ltd., Surat. 38-39, Kamla Estate, Gitanjali Petrol Pump, Varachha Road, Surat – 395009. (Appellant)/(Revenue) (Respondent)/(Assessee) "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aagcm3809C

Section 142(1)Section 143(2)Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JM & DR. A. L. SAINI, AM आयकर अपील सं./ITA No.311/SRT/2022 "नधा"रणवष"/Assessment Year: (2013-14) (Physical Hearing) The ITO, Ward-1(1)(3), Vs. Mega Collections Pvt. Ltd., Surat. 38-39, Kamla Estate, Gitanjali Petrol Pump, Varachha Road, Surat – 395009. (Appellant)/(Revenue) (Respondent)/(Assessee) "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAGCM3809C Appellant by Shri Ashok B. Koli, CIT-DR Respondent by Shri Suresh K. Kabra, CA Date of Hearing 08/02/2023 17/04/2023 Date of Pronouncement आदेश / O R D E R PER DR. A. L. SAINI, AM: Captioned…

ACIT, Circle-3(2), Surat vs. M/S. Rajlaxmi Infra, Surat

In the result, this ground of appeal is dismissed

ITA 163/SRT/2020[2013-14]Status: DisposedITAT Surat17 Apr 2023AY 2013-14

Bench: Shri Pawan Singh & Dr Arjun Lal Sainiआ.अ.सं./Ita No.163/Srt/2020 (Ay 2013-14) (Hearing In Physical Court) Assistant Commissioner Of M/S Rajlaxmi Infra Income-Tax, Circle-3(2), Room 64, Rajlaxmi Height, Vs No.410, Aayakar Bhawan, Singanpore Cosway Road, Majura Gate, Opp. Shradhhadeep Soc, Surat-395001 Surat-395004 Pan No. Aaofr 1095 C ""थ" /Respondent अपीलाथ"/Appellant

Section 133(6)Section 143(3)Section 254(1)

…आयकर अपीलीय अिधकरण, सुरत "ायपीठ, सुरत IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND Dr ARJUN LAL SAINI, ACCOUNTANT MEMBER आ.अ.सं./ITA No.163/SRT/2020 (AY 2013-14) (Hearing in Physical Court) Assistant Commissioner of M/s Rajlaxmi Infra Income-tax, Circle-3(2), Room 64, Rajlaxmi Height, Vs No.410, Aayakar Bhawan, Singanpore Cosway Road, Majura Gate, Opp. Shradhhadeep SOC, Surat-395001 Surat-395004 PAN No. AAOFR 1095 C ""थ" /Respondent अपीलाथ"/Appellant िनधा"रती की ओर से /Assessee by Shri Sapnesh R Sheth, C.A राज" की ओर से /Revenue by Shri Vinod Kumar Sr-DR…

I.T.O. - 23(1)(5), Mumbai vs. Grace Development Associates, Mumbai

In the result, the appeal filed by the revenue is dismissed

ITA 712/MUM/2018[2013-14]Status: DisposedITAT Mumbai28 Mar 2023AY 2013-14

Bench: Shri Baskaran Br & Shir Pavan Kumar Gadaleito – 23(1)(5) Vs. M/S Grace Development Room.No.113,1St Floor Associates Matru Mandir, 101, B-Wing, Landmark Tardeo Road, Building, 1St Floor, 150 Mumbai – 400 007 Pali Road, Nr. Hdfc Bank, Bandra (W), Mumbai – 400050. Pan/Gir No. : Aahfg5648M Appellant .. Respondent Appellant By : Ms.Neeraja Sarma.Dr Respondent By : Mr.Devendra Jain.Ar Date Of Hearing 09.02.2023 Date Of Pronouncement 16.03.2023 आदेश / O R D E R Per Pavan Kumar Gadale Jm: The Revenue Has Filed The Appeal Against The Order Of The Commissioner Of Income Tax (Appeals) -32, Mumbai Passed U/S 250 Of The Act. The Revenue Has Raised The Following Grounds Of Appeal:

For Appellant: Ms.Neeraja Sarma.DRFor Respondent: Mr.Devendra Jain.AR

Section 142(1)Section 143(1)Section 143(2)Section 148Section 250Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI BASKARAN BR, ACCOUNTANT MEMBER & SHIR PAVAN KUMAR GADALE, JUDICIAL MEMBER ITO – 23(1)(5) Vs. M/s Grace Development Room.No.113,1st floor Associates Matru Mandir, 101, B-Wing, Landmark Tardeo Road, Building, 1st Floor, 150 Mumbai – 400 007 Pali Road, Nr. HDFC Bank, Bandra (W), Mumbai – 400050. PAN/GIR No. : AAHFG5648M Appellant .. Respondent Appellant by : Ms.Neeraja Sarma.DR Respondent by : Mr.Devendra Jain.AR Date of Hearing 09.02.2023 Date of Pronouncement 16.03.2023 आदेश / O R D E R PER PAVAN KUMAR GADALE JM: The revenue has filed the appea…

Shri Shamjibhai M. Sheladiya, Surat vs. Assistant Commissioner of Income Tax, Cir.-3(2), Surat

In the result, appeal of the assessee is partly allowed

ITA 234/SRT/2022[2016-17]Status: DisposedITAT Surat03 Mar 2023AY 2016-17

Bench: Shri Pawan Singhआ.अ.सं./Ita No.234/Srt/2022 (Ay 2016-17) (Hearing In Physical Court) Shri Shamjibhai M Sheladiya Assistant Commissioner Of 11, Chandanbaug Society, Income-Tax, Circle-3(2), Vs Opp. Dharam Nagar, A.K. Aayakar Bhawan, Majura Road, Surat-395006 Gate, Surat-395001 Pan No: Afxps 3164 B अपीलाथ"/Appellant ""यथ" /Respondent "नधा"रती क" ओर से /Assessee By Shri Sapnesh R Sheth, C.A राज"व क" ओर से /Revenue By Shri Vinod Kumar, Sr-Dr सुनवाई की तारीख/Date Of Hearing 28.12.2022 उ"घोषणा क" तार"ख/Date Of 03.03.2023 Pronouncement Order Under Section 254(1) Of Income Tax Act Per Pawan Singh: 1. This Appeal By Assessee Is Directed Against The Order Of National Faceless Appeal Centre, Delhi [For Short To As “Nfac/Ld.Cit(A)”] Dated 27.05.2022 For Assessment Year 2016-17, Which In Turn Arises Out Assessment Order Passed By Assessing Officer Under Section 143(3) Of The Income Tax Act, 1961 (Hereinafter Referred To As ‘The Act’) Dated 06.12.2018. The Assessee Has Raised The Following Grounds Of Appeal:- “1. On The Facts Of The Case As Well As Law On The Subject, The Learned Cit(A), Nfac Has Erred In Confirming The Action Of Assessing Officer In Making Addition Of Rs.15,00,000/- As Unexplained Cash Credit U/S 68 Of The I.T. Act,1961. Sh.Shamjibhai M Sheladiya 2. On The Facts & Circumstances Of The Case As Well As Law On The Subject, The Learned Cit(A), Nfac Has Erred In Confirming The Action Of Assessing Officer In Invoking Provisions Of Section 115Bbe Of The Act & In Thereby Taxing Entire Cash Credit Of Rs.15,00,000/- At 30 Percentage.

Section 115BSection 143(3)Section 254(1)Section 68Section 80C

…आयकर अपील"य अ"धकरण, सुरत "यायपीठ, सुरत IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT “SMC” BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER आ.अ.सं./ITA No.234/SRT/2022 (AY 2016-17) (Hearing in physical Court) Shri Shamjibhai M Sheladiya Assistant Commissioner of 11, Chandanbaug Society, Income-tax, Circle-3(2), Vs Opp. Dharam Nagar, A.K. Aayakar Bhawan, Majura Road, Surat-395006 Gate, Surat-395001 PAN No: AFXPS 3164 B अपीलाथ"/Appellant ""यथ" /Respondent "नधा"रती क" ओर से /Assessee by Shri Sapnesh R Sheth, C.A राज"व क" ओर से /Revenue by Shri Vinod Kumar, Sr-DR सुनवाई की तारीख/Date of hearing 28.12.2022 उ"घोष…

M/S Prabhu Poly Pipers Ltd., Kolkata vs. D.C.I.T., Circle-2(3), Kolkata

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

ITA 1126/KOL/2019[2014-15]Status: DisposedITAT Kolkata23 Feb 2023AY 2014-15

Bench: Sri Sanjay Garg & Dr. Manish Borad

Section 132Section 133ASection 142(1)Section 143(2)Section 153ASection 263Section 68

…आयकर अपीलीय अधिकरण कोलकाता 'ए' पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘A” BENCH, KOLKATA श्री संजय गगग, न्याधयक सदस्य एवं डॉ. मनीष बोरड, लेखा सदस्य के समक्ष Before SRI SANJAY GARG, JUDICIAL MEMBER & DR. MANISH BORAD, ACCOUNTANT MEMBER I.T.A. No.: 1126/KOL/2019 Assessment Year: 2014-15 M/s. Prabhu Poly Pipes Ltd...….................................Appellant [PAN: AADCP 9033 E] Vs. DCIT, CC-2(3), Kolkata..........................................Respondent Appearances by: Sh. Rajeeva Kumar, Adv., appeared on behalf of the Assessee. Sh. Biswanath Das, CIT, appeared on behalf of the Revenue. Dat…