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

Manibhadra Securities Services Pvt. Ltd., Ahmedabad vs. ITO, Ward-2(1)(4), Ahmedabad

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

ITA 1302/AHD/2018[2014-15]Status: DisposedITAT Ahmedabad24 Aug 2022AY 2014-15

Bench: Smt.Suchitra Kamble & Shri Waseem Ahmed

For Appellant: Shri P.F. Jain, ARFor Respondent: Shri Alok Kumar, CIT-DR, and Shri V.K. Singh, Sr.DR

Section 133Section 133(6)Section 68

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण अहमदाबाद "यायपीठ अहमदाबाद "यायपीठ ‘C’ अहमदाबाद। अहमदाबाद "यायपीठ अहमदाबाद। अहमदाबाद। अहमदाबाद। IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, AHMEDABAD ] ] BEFORE SMT.SUCHITRA KAMBLE, JUDICIAL MEMBER AND SHRI WASEEM AHMED, ACCOUNTANT MEMBER ITA No.2507 and 1302/Ahd/2018 Assessment Year : 2013-14 and 2014-15 Manibhadra Securities Services P.Ltd. ITO, Ward-2(1)(4) 308, Gold Souk Complex Vs Ahmedabad. Behind Sapphire Tower C.G. Road, Ahmedabad. PAN : AAGCM 6009 A अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee by : Shr…

The Dy.CIT, Central Circle-3, Surat vs. Shri Dharmesh Padamshibhai Patel, Surat

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

ITA 18/SRT/2017[2014-15]Status: DisposedITAT Surat04 Aug 2022AY 2014-15

Bench: Shri Pawan Singh, Jm & Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.18/Srt/2017 (िनधा"रणवष" / Assessment Year: (2014-15) (Virtual Court Hearing) The Deputy Commissioner Of Shri Dharmesh Padamshibhai Patel, 07, Green House, Kailash Nagar, Income Tax, Central Circle-3, Vs. Sagrampura, Surat Aayakar Bhavan, Room No.507 5Th Floor, Majura Gate, Surat- 395001 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Abgpp 6255 P (Appellant ) (Respondent)

For Appellant: Ms. Shruti Shah, C.AFor Respondent: Shri H.P. Meena– CIT-DR

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

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JM & DR. A.L.SAINI, AM आयकरअपीलसं./ITA No.18/SRT/2017 (िनधा"रणवष" / Assessment Year: (2014-15) (Virtual Court Hearing) The Deputy Commissioner of Shri Dharmesh Padamshibhai Patel, 07, Green House, Kailash Nagar, Income Tax, Central Circle-3, Vs. Sagrampura, Surat Aayakar Bhavan, Room No.507 5th Floor, Majura Gate, Surat- 395001 "थायीलेखासं./जीआइआरसं./PAN/GIR No.: ABGPP 6255 P (Appellant ) (Respondent) Assessee by : Ms. Shruti Shah, C.A Respondent by : Shri H.P. Meena– CIT-DR सुनवाईकीतारीख/ Date of Hearing : 17/05/2022 घोषणाकीतारीख/…

ACIT, CC-3, Surat vs. Shri Naresh Nemchand Shah, Surat

In the result, appeal filed by the Revenue is dismissed

ITA 197/SRT/2020[2012-13]Status: DisposedITAT Surat29 Jul 2022AY 2012-13

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita No.197/Srt/2020 ("नधा"रणवष" / Assessment Years: (2012-13) (Physical Court Hearing) The Acit, Central Cir.-3, Vs. Naresh Nemchand Shah, Surat. Abhishek House, Bh. Jeevan Bharti School, Kadampali Society, Nanpura, Surat "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Acrps 0182 J (Assessee)/(Revenue) (Respondent)/(Assessee)

Section 10(38)Section 133(6)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.197/SRT/2020 ("नधा"रणवष" / Assessment Years: (2012-13) (Physical Court Hearing) The ACIT, Central Cir.-3, Vs. Naresh Nemchand Shah, Surat. Abhishek House, Bh. Jeevan Bharti School, Kadampali Society, Nanpura, Surat "थायीलेखासं./जीआइआरसं./PAN/GIR No.: ACRPS 0182 J (Assessee)/(Revenue) (Respondent)/(Assessee) Cross Objection No.16/SRT/2021 [Arising out of ITA No.197/SRT/2020] ("नधा"रणवष" / Assessment Year: (2012-13) (Physical Court Hearing) Naresh Nemchand Shah, Vs. The ACIT, Central Cir.…

Income Tax Officer Ward 1(1)(4), Surat vs. Shri Maheshbhai V. Savani, Surat

In the result, ground No. 2 raised by the assessee is allowed for statistical purposes

ITA 305/SRT/2017[2012-13]Status: DisposedITAT Surat29 Jul 2022AY 2012-13

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita No. 305/Srt/2017 ("नधा"रणवष" / Assessment Years: (2012-13) (Physical Court Hearing) The Ito, Ward-1(1)(4), Vs. Maheshbhai V. Savani, Surat. 404, Super Diamond Market, Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Ahhps 2681 R (Revenue)/(Assessee) (Assessee)/(Respondent) आयकर अपील सं./Ita No. 382/Srt/2017 ("नधा"रणवष" / Assessment Years: (2012-13) (Physical Court Hearing) Maheshbhai V. Savani, Vs. The Ito, Ward-1(1)(4), 404, Super Diamond Market, Varachha Surat. Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Ahhps 2681 R (Assessee) (Respondent) Assessee By Shri Rasesh Shah, Ca Respondent By Shri H. P. Meena, Cit(Dr Date Of Hearing 17/06/2022 Date Of Pronouncement 29/07/2022

Section 142(1)Section 143(1)Section 143(2)Section 144Section 54BSection 68

…n which, no adverse finding is made by the assessing officer. The ld CIT(A) on these facts relied on the judgment of the ITA 305 & 382/SRT/2017/AY.2012-13 737 Maheshbhai V. Savani Hon'ble Gujarat High Court in the case of Ayachi Chandrashekar Narsangji (2014) 42 Taxmann.com 251. (iv) The Ld CIT(A) also observed that “Loans and Advances” received from Sr. No.4, 5, 6, 10, 11.1 and 11.4 have been repaid by the assessee in subsequent years whereas the loans received from Sr. No 3 was repaid in same year. The ledger accounts and bank account filed have been examined and they confirm the assertion made by the assessee.…

Kapis Impex LLP, New Delhi vs. ACIT, Central Circle- 19, New Delhi

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

ITA 5910/DEL/2018[2014-15]Status: DisposedITAT Delhi13 Jul 2022AY 2014-15

Bench: Shri Chandra Mohan Garg & Shri Pradip Kumar Kedia

For Appellant: Shri Gautam Jain, AdvFor Respondent: Shri J.S. Minhas, CIT-DR

Section 131Section 143(3)Section 153ASection 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.5910/DEL/2018 Assessment Year 2014-15 M/s. Kapis Impex LLP, v. Asst. CIT, 301, Roots Tower, Community Central Circle-19, Centre Distt. Centre, New Delhi. Laxmi Nagar, New Delhi. TAN/PAN: AARFK7460P (Appellant) (Respondent) Appellant by: Shri Gautam Jain, Adv. Respondent by: Shri J.S. Minhas, CIT-DR Date of hearing: 21 04 2022 Date of pronouncement: 13 07 2022 O R D E R PER PRADIP KUMAR KEDIA, A.M.: The captioned appeal has been filed at the instance o…

The JCIT (OSD), Cirelce-1(1)(1), Ahmedabad vs. Mieza School Pvt. Ltd(Formerly Known As Arihant Arcade Pvt. Ltd), Surat

In the result, ground number 2 of the Revenue’s appeal is hereby dismissed

ITA 772/AHD/2019[2012-13]Status: DisposedITAT Ahmedabad24 Jun 2022AY 2012-13

For Appellant: Shri P.D. Shah, A.RFor Respondent: Shri Mohd Usman, CIT-D.R

Section 14ASection 68

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member ITA No. 772 /Ahd/2019 Assessment Year 2012-13 JCIT(OSD), Mieza School Pvt. Ltd. Circle-1(1)(1), (Formerly Known as Ahmedabad Vs Arihant Arcade Pvt. Ltd.), (Appellant) F.P. No. 29 Virtuous Retail, Nr. Dumas Resort, Surat Dumas Road, Magdalla, Surat-395007 PAN: AAGCA2476H (Respondent) Assessee by: Shri P.D. Shah, A.R. Revenue by: Shri Mohd Usman, CIT-D.R. Date of hearing : 02-06-2022 Date of pronouncement : 24-06-2022 आदेश/ORDER PER : SIDDHARTHA NAUTIYAL, JUD…

Mrs. Rupal Jain, Meerut vs. ACIT, Meerut

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

ITA 975/DEL/2017[2012-13]Status: DisposedITAT Delhi16 Jun 2022AY 2012-13

Bench: Shri Saktijit Dey & Shri Pradip Kumar Kedia

For Appellant: Shri Deepak Kapoor, AdvFor Respondent: Shri Shyam Manohar Singh, Sr.DR

Section 133(6)Section 143(3)Section 144ASection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F” DELHI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER & SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER I.T.A. No.975/DEL/2017 Assessment Year 2012-13 Mrs. Rupal Jain, ACIT, 147-D, Saket, Circle-2, Meerut. Meerut. TAN/PAN: AHFPK2342D (Appellant) (Respondent) Appellant by: Shri Deepak Kapoor, Adv. Mrs. Rupal Jain, Assessee. Respondent by: Shri Shyam Manohar Singh, Sr.DR Date of hearing: 04 05 2022 Date of pronouncement: 06 2022 O R D E R PER PRADIP KUMAR KEDIA, A.M.: The captioned appeal has been filed by the Assessee against the order of the Commissioner of Income T…

Surinder Malhotra (Prop. M/S. Craft India), New Delhi vs. ACIT, Circle-54(1), New Delhi

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

ITA 2284/DEL/2019[2013-14]Status: DisposedITAT Delhi07 Jun 2022AY 2013-14

Bench: Shri Kul Bharat & Shri Pradip Kumar Kedia

For Appellant: Shri Abhishek Jain, CAFor Respondent: Shri Abhishek Kumar, Sr.DR

Section 143(3)Section 14ASection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G” DELHI BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER & SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER I.T.A. No.2284/DEL/2019 Assessment Year 2013-14 Surinder Malhotra (Prop. M/s. Craft v. ACIT, Circle-54(1), India), New Delhi. O-34, Lajpat Nagar-II, New Delhi. TAN/PAN: AAIPM8332K (Appellant) (Respondent) Appellant by: Shri Abhishek Jain, CA Respondent by: Shri Abhishek Kumar, Sr.DR Date of hearing: 25 05 2022 Date of pronouncement: 07 06 2022 O R D E R PER PRADIP KUMAR KEDIA, A.M.: The captioned appeal has been filed at the instance of the assessee against the orde…

The ITO, Ward-7(2)(2), Ahmedabad vs. Eam Fruits LLP, Ahmedabad

In the result appeal of the Revenue is hereby dismissed

ITA 1835/AHD/2019[2016-17]Status: DisposedITAT Ahmedabad31 May 2022AY 2016-17

Bench: Shri Waseem Ahmed & Shri Siddhartha Nautiyalआयकर अपील सं./Ita No.1835/Ahd/2019 िनधा"रण वष"/Asstt. Year:2016-2017 I.T.O, Eam Fruits Llp, Ward-7(2)(2), Vs. 23, New Fruit Market, Ahmedabad. Naroda Road, Naroda, Ahmedabad-380025. Pan: Aadfe6711B

For Appellant: Shri Biren Shah, A.RFor Respondent: Shri Sudhendu Das, Sr. D.R

Section 142(1)Section 143(2)Section 144Section 68

…आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’A’’ BENCH, AHMEDABAD (CONDUCTED THROUGH VIRTUAL COURT AT AHMEDABAD) BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER And SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER आयकर अपील सं./ITA No.1835/AHD/2019 िनधा"रण वष"/Asstt. Year:2016-2017 I.T.O, EAM Fruits LLP, Ward-7(2)(2), Vs. 23, New Fruit Market, Ahmedabad. Naroda Road, Naroda, Ahmedabad-380025. PAN: AADFE6711B (Applicant) (Respondent) Revenue by : Shri Sudhendu Das, Sr. D.R Assessee by : Shri Biren Shah, A.R सुनवाई क" तारीख/Date of Hearing : 19/05/2022 घोषणा क" तारीख /Date of Pronouncement: 3…

Baldevraj Jammuram Ahuja, Surat vs. Income Tax Officer, Ward 1(2)(1), Surat

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

ITA 178/SRT/2017[2008-09]Status: DisposedITAT Surat25 May 2022AY 2008-09

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकरअपीलसं./Ita No.178/Srt/2017 ("नधा"रणवष" / Assessment Years: (2008-09) (Virtual Court Hearing) Baldevraj Jamnuram Ahuja, Vs. The Ito, Ward-1(2)(1), Shop No.B/4073, Millenium Tex Surat. Market, Ring Road, Surat-395002. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aazpa7998J (Assessee) (Respondent) Assessee By : Ms Rushi Parekh, Ar Revenue By : Ms Anupama Singhla, Sr. Dr सुनवाईक"तार"ख/ Date Of Hearing : 14/03/2022 घोषणाक"तार"ख/Date Of Pronouncement : 25/05/2022

For Appellant: Ms Rushi Parekh, ARFor Respondent: Ms Anupama Singhla, Sr. DR

Section 143(2)Section 143(3)Section 147Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JM & DR. A. L. SAINI, AM आयकरअपीलसं./ITA No.178/SRT/2017 ("नधा"रणवष" / Assessment Years: (2008-09) (Virtual Court Hearing) Baldevraj Jamnuram Ahuja, Vs. The ITO, Ward-1(2)(1), Shop No.B/4073, Millenium Tex Surat. Market, Ring Road, Surat-395002. "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAZPA7998J (Assessee) (Respondent) Assessee by : Ms Rushi Parekh, AR Revenue by : Ms Anupama Singhla, Sr. DR सुनवाईक"तार"ख/ Date of Hearing : 14/03/2022 घोषणाक"तार"ख/Date of Pronouncement : 25/05/2022 आदेश / O R D E R PER DR. A. L. SAINI, AM: Captioned a…

DCIT, Central Circle-1(2), Ahmedabad vs. Dharmenbhai Mahendrabhai Sutaria -HUF, Ahmedabad

In the result appeal of the Revenue is dismissed

ITA 795/AHD/2019[2010-11]Status: DisposedITAT Ahmedabad27 Apr 2022AY 2010-11

Bench: Shri Waseem Ahmed & Ms Madhumita Royआयकर अपील सं./Ita No. 795/Ahd/2019 With C.O.No.169/Ahd/2019 िनधा"रण वष"/Asstt. Year: 2010-2011 D.C.I.T., Dharmenbhai M. Sutaria, Huf Central Circle-1(2), Vs. 16-B, Jadav Chamber, Ahmedabad. Ashram Road, Ahmedabad-380009. Pan: Aafhd1653K

For Appellant: Ms Nupur Shah, A.RFor Respondent: Shri Vijaykumar Jaiswal, CIT,D.R

Section 147Section 148Section 68

…आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’ A’’ BENCH, AHMEDABAD (CONDUCTED THROUGH VIRTUAL COURT AT AHMEDABAD) BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER And Ms MADHUMITA ROY, JUDICIAL MEMBER आयकर अपील सं./ITA No. 795/AHD/2019 With C.O.No.169/Ahd/2019 िनधा"रण वष"/Asstt. Year: 2010-2011 D.C.I.T., Dharmenbhai M. Sutaria, HUF Central Circle-1(2), Vs. 16-B, Jadav Chamber, Ahmedabad. Ashram Road, Ahmedabad-380009. PAN: AAFHD1653K (Applicant) (Respondent) Revenue by : Shri Vijaykumar Jaiswal, CIT,D.R Shri S.S. Shukla, Sr.D.R Assessee by : Ms Nupur Shah, A.R सुनवाई क" तारीख/Date of…

The ITO, Ward-1(1)(3), Ahmedabad vs. M/S. Capaxo Logistics Pvt. Ltd, Ahmedabad

In the result, the CO filed by the assessee is dismissed

ITA 1264/AHD/2019[2010-11]Status: DisposedITAT Ahmedabad13 Apr 2022AY 2010-11

Bench: Shri Mahavir Prasad & Shri Waseem Ahmedआयकर अपील सं./Ita No. 1264/Ahd/2019 With C.O.No.190/Ahd/2019 िनधा"रण वष"/Asstt. Year: 2010-2011 I.T.O., M/S. Capaxo Logistics Pvt. Ltd., Ward-1(1)(3), Vs. 302, Third Floor, Ahmedabad. 3Rd Eye, C.G.Cross Road, Ambawadi, Ahmedabad.

For Appellant: Ms Nupur Shah, A.RFor Respondent: Shri Vijaykumar Jaiswal, CIT. D.R

Section 68

…आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’ A’’ BENCH, AHMEDABAD (CONDUCTED THROUGH VIRTUAL COURT AT AHMEDABAD) BEFORE SHRI MAHAVIR PRASAD, JUDICIAL MEMBER And SHRI WASEEM AHMED, ACCOUNTANT MEMBER आयकर अपील सं./ITA No. 1264/AHD/2019 With C.O.No.190/Ahd/2019 िनधा"रण वष"/Asstt. Year: 2010-2011 I.T.O., M/s. Capaxo Logistics Pvt. Ltd., Ward-1(1)(3), Vs. 302, Third Floor, Ahmedabad. 3rd Eye, C.G.Cross Road, Ambawadi, Ahmedabad. PAN: AAECA6482D (Applicant) (Respondent) Revenue by : Shri Vijaykumar Jaiswal, CIT. D.R Assessee by : Ms Nupur Shah, A.R सुनवाई क" तारीख/Date of Hearing : 0…

Shri Bajariya & Co., Jam-Khambhalia vs. Income Tax Officer, Ward-1(4), Dwarka

Appeal of the assessee is allowed

ITA 271/RJT/2018[2015-16]Status: DisposedITAT Rajkot06 Apr 2022AY 2015-16

For Appellant: Shri Samir Bhuptani, A.RFor Respondent: Shri S. S. Rathi, Sr. D.R

Section 143(3)Section 250(6)

…anding amount has been made, that too through banking channel only, the genuineness of the transactions is undisputedly established. In this connection, reliance is placed on the following decisions: Reliance is placed on the decision of Shyam Sunder Jajodia (26 SOT 541) - Del-ITAT (120-128) It is true that assessee has proved the identity of the payer and genuineness of the transaction but creditworthiness of the creditor is not proved. No evidence has been filed in that connection. On query, -whether this amount has been repaid or adjusted against any purchases made by the creditor during the year or in the sub…

Gm Overseas, New Delhi vs. ACIT Circle-48(1), New Delhi

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

ITA 1891/DEL/2020[2010-11]Status: DisposedITAT Delhi21 Mar 2022AY 2010-11

For Appellant: Shri Suresh Gupta, CAFor Respondent: Shri Hemant Gupta, Sr. DR

Section 131ASection 133ASection 143(3)Section 147

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : C : NEW DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND SHRI N.K. CHOUDHRY, JUDICIAL MEMBER Assessment Year: 2010-11 GM Overseas, Vs ACIT, A-2/132, Prateek Apartments, Circle-48(1), Paschim Vihar, New Delhi. New Delhi. PAN: AAAFG2529A (Appellant) (Respondent) Assessee by : Shri Suresh Gupta, CA Revenue by : Shri Hemant Gupta, Sr. DR Date of Hearing : 15.02.2022 Date of Pronouncement : 21.03.2022 ORDER PER R.K. PANDA, AM: This appeal filed by the assessee is directed against the order dated 26th February, 2019 of the CIT(A)-16, New Delhi, relating to assess…

The Dy. Commissioner of Income Tax, Circle-1(1)(1), Ahmedabad vs. J.P.Fincorp Service Pvt. Ltd, Ahmedabad

In the result, the appeal filed by the Revenue is hereby dismissed

ITA 2517/AHD/2016[2012-13]Status: DisposedITAT Ahmedabad28 Jan 2022AY 2012-13

Bench: Shri Rajpal Yadav & Shri Waseem Ahmedsr. Asstt. Name Of Name Of Ita/It(Ss)A No. Year Appellant Respondent J. P. Fincorp Services Pvt. Ltd. Dcit Iscon House, Opp Circle-1(1)(1), Associated Petrol 1. 2012-13 Ahmedabad-380015 Pump, Off C G Road, Ahmedabad-380009 Pan:Aabcj8599F Ambe Tradecorp Pvt. Ltd. [Formerly Known As J. P. Fincorp Services Pvt. Ltd. Dcit C.O. No. 2012-13 2. “Iscon House”, Opp. Circle-1(1)(1), 199/Ahd/2016 Associated Petrol Ahmedabad-380019 Pump, Off. C. G. Road, Ahmedabad- 380015 Pan:Aabcj8599F (Applicant) (Responent) : Ms. Nupur Shah, Ca Assessee By : Shri Ajay Pratap Singh, Cit Dr Revenue By सुनवाई क" तारीख/Date Of Hearing : 20/12/2021 घोषणा क" तारीख /Date Of Pronouncement: 28/01/2022 आदेश/O R D E R

For Appellant: Shri Ajay Pratap Singh, CIT DR

Section 132Section 143(3)Section 68

…आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’C’’BENCH, AHMEDABAD (CONDUCTED THROUGH VIRTUAL COURT AT AHMEDABAD) BEFORE SHRI RAJPAL YADAV, VICE PRESIDENT AND SHRI WASEEM AHMED, ACCOUNTANT MEMBER Sr. Asstt. Name of Name of ITA/IT(SS)A No. Year Appellant Respondent J. P. Fincorp Services Pvt. Ltd. DCIT Iscon House, Opp Circle-1(1)(1), Associated Petrol 1. 2012-13 Ahmedabad-380015 Pump, Off C G Road, Ahmedabad-380009 PAN:AABCJ8599F Ambe Tradecorp Pvt. Ltd. [Formerly known as J. P. Fincorp Services Pvt. Ltd. DCIT C.O. No. 2012-13 2. “Iscon House”, Opp. Circle-1(1)(1), 199/Ahd/2016 Assoc…

Rajlaxmi Prints Pvt.Ltd., Surat vs. The Dy. Commissioner of Income Tax, Circle 2(1)(1), Surat

In the result, appeals filed by the assessee (In ITA No

ITA 462/SRT/2018[2014-15]Status: DisposedITAT Surat10 Jan 2022AY 2014-15

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकरअपीलसं./Ita Nos.461 & 462/Srt/2018 ("नधा"रणवष" / Assessment Years: (2013-14 To 2014-15) (Virtual Court Hearing) M/S. Rajlaxmi Prints Pvt. Ltd Vs. The Dcit, Circle-2(1)(1), Plot No. 246/1, Gidc, Pandesara, Surat. Surat-394221. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aabcr1036R (Assessee) (Respondent) Assessee By : Shri Manish Malpani, Ca Revenue By : Ms Anupama Singla, Sr. Dr सुनवाईक"तार"ख/ Date Of Hearing : 23/11/2021 घोषणाक"तार"ख/Date Of Pronouncement : 10/01/2022 आदेश / O R D E R Per Dr. A. L. Saini: Captioned Two Appeals Filed By The Assessee, Pertaining To Assessment Years (Ays) 2013-14 & 2014-15, Is Directed Against The Separate Orders Passed By The Learned Commissioner Of Income Tax (Appeals)-2, Surat [In Short “The Ld. Cit(A)”] In Appeal Nos. Cas/2/69/2016-17 & Cas/2/718/2016-17 Dated 22.05.2018 & 25.05.2018 Respectively, Which In Turn Arise Out Of Separate Assessment Orders Passed By The Assessing Officer Under Section 143(3) Of The Income Tax Act, 1961 [Hereinafter Referred To As The “Act”].

For Appellant: Shri Manish Malpani, CAFor Respondent: Ms Anupama Singla, Sr. DR

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 आयकरअपीलसं./ITA Nos.461 & 462/SRT/2018 ("नधा"रणवष" / Assessment Years: (2013-14 to 2014-15) (Virtual Court Hearing) M/s. Rajlaxmi Prints Pvt. Ltd Vs. The DCIT, Circle-2(1)(1), Plot No. 246/1, GIDC, Pandesara, Surat. Surat-394221. "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AABCR1036R (Assessee) (Respondent) Assessee by : Shri Manish Malpani, CA Revenue by : Ms Anupama Singla, Sr. DR सुनवाईक"तार"ख/ Date of Hearing : 23/11/2021 घोषणाक"तार"ख/Date of Pronouncement : 10/01/2022 आदेश / O R D E R PER DR. A. L. SAINI, ACCOU…

Rajlaxmi Prints Pvt.Ltd., Surat vs. The Dy. Commissioner of Income Tax, Circle 2(1)(1), Surat

In the result, appeals filed by the assessee (In ITA No

ITA 461/SRT/2018[2013-14]Status: DisposedITAT Surat10 Jan 2022AY 2013-14

For Appellant: Shri Manish Malpani, CAFor Respondent: Ms Anupama Singla, Sr. DR

Section 143(2)Section 143(3)Section 68

DCIT-Central-2 Bhopal, Bhopal vs. M/S Sainath Builders & Colonisers, Bhopal

Appeals are dismissed for the assessment years 2013-14 & 2014-

ITA 268/IND/2020[2014-15]Status: DisposedITAT Indore26 Nov 2021AY 2014-15

Bench: Shri Mahavir Prasad & Shri Manish Borad(Virtual Hearing)

Section 132(4)

…and the addition cannot be made on mere suspicion how so strong the reasons of suspicion may be. Also, the appellant has paid interest on unsecured loans and has repaid the loan. Hon’ble Gujrat 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 Advani in the immediate next FY and the Dept 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…

D.C.I.T. Central Cricle, Raipur vs. Mahalaxmi Technocasr Ltd, Raipur

ITA 259/BIL/2014[2011-12]Status: DisposedITAT Raipur25 Oct 2021AY 2011-12

Bench: Shri Pradip Kumar Kedia & Shri Pawan Singhआयकर अपील सं./I.T.A. Nos. 256 To 259/Rpr/2014

For Respondent: Shri Veekaas S Sharma, A.R

Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “RAIPUR” BENCH, RAIPUR BEFORE SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER & SHRI PAWAN SINGH, JUDICIAL MEMBER आयकर अपील सं./I.T.A. Nos. 256 to 259/RPR/2014 A/W. CROSS OBJECTION Nos. 42 to 45/RPR/2015 ("नधा"रण वष" / Assessment Years : 2006-07, 2009-10, 2010-11 & 2011- 12) The Deputy Commissioner Mahalaxmi Technocast बनाम/ of Income-tax (Central), Ltd. Vs. Mahamaya Tower, 3rd & Aayakar Bhawan, Central 4th Floor, In front of Revenue Building, Civil Lines, Raipur (C.G.) Anupam Nagar, Near Varun Honda, G. E. Road, Raipur (CG) "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AACCM8216B (Ap…

D.C.I.T. Central Cricle, Raipur vs. Mahalaxmi Technocasr Ltd, Raipur

ITA 258/BIL/2014[2010-11]Status: DisposedITAT Raipur25 Oct 2021AY 2010-11

Bench: Shri Pradip Kumar Kedia & Shri Pawan Singhआयकर अपील सं./I.T.A. Nos. 256 To 259/Rpr/2014

For Respondent: Shri Veekaas S Sharma, A.R

Section 68