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

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

ITA 257/BIL/2014[2009-10]Status: DisposedITAT Raipur25 Oct 2021AY 2009-10

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 256/BIL/2014[2006-07]Status: DisposedITAT Raipur25 Oct 2021AY 2006-07

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…

Mesers Dhariwal Brothers, Raipur vs. Income Tax Officer, Ward 3(1), Raipur

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

ITA 186/RPR/2018[2013-14]Status: DisposedITAT Raipur05 Oct 2021AY 2013-14

Bench: Shri Pradip Kumar Kedia & Shri Pawan Singhआयकर अपील सं./I.T.A. No.186/Rpr/2018 (िनधा"रण वष" / Assessment Year : 2013-14) बनाम/ M/S. Dhariwal Brothers, Income Tax Officer- C/O. Raymond Retail Shop, Ward (3)(1), Raipur Vs. Jeewan Bima Marg, Pandri, Raipur (C.G.) "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aadfd 6404 E (अपीलाथ" /Appellant) (""थ" / Respondent) ..

For Appellant: Shri R. B. Doshi, CAFor Respondent: Shri R.K. Baral, DR
Section 133Section 133(6)Section 143(3)Section 68

…act could not give rise to an automatic inference adverse to the assessee in the light of decision of Hon’ble Supreme Court in the case of Orrisa Corporation (supra). 2.3. The Hon’ble Gujarat High Court in the cases of CIT Vs. Ayachi Chandrasekhar Narsangji, 42 Taxmann.com 251 (Guj) and CIT Dhariwal Brothers Vs. ITO AY : 2013-14 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 V…

DCIT, Corporate Circle - 2 (1), Chennai vs. M/S. Ganges Internationale Pvt. Ltd., New Delhi

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

ITA 3370/CHNY/2019[2016-17]Status: DisposedITAT Chennai09 Apr 2021AY 2016-17

Bench: Shri Duvvuru Rl Reddy & Shri S. Jayaramanआयकर अपील सं./I.T.A. No. 3370/Chny/2019 िनधा"रण वष"/Assessment Year:2016-17 The Deputy Commissioner Of M/S. Ganges International Pvt. Ltd., Income Tax, Corporate Circle 2(1), Vs. B-36, Lawrence Road, Room No. 511, 5Th Floor, Wanaparthy Industrial Area, Block, No. 121, M.G. Road, New Delhi 110 035. Chennai 600 034. [Pan:Aaacg4177F] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri G. Johnson, Addl. Cit ""थ" की ओर से/Respondent By : Shri Ved Jain, C.A. सुनवाई की तारीख/ Date Of Hearing : 16.03.2021 घोषणा की तारीख /Date Of Pronouncement : 09.04.2021 आदेश /O R D E R Per Duvvuru Rl Reddy: This Appeal Filed By The Revenue Is Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals) 6, Chennai Dated 25.09.2019 Relevant To The Assessment Year 2016-17. The Effective Ground Raised By The Revenue Is That The Ld. Cit(A) Has Erred In Deleting The Addition On Account Of Disallowance Of Commission Paid To M/S. Amikong Pte Ltd. For ₹.2,66,91,976/- & M/S. Poushali Sales Pvt. Ltd. For ₹.69,74,865/-.

For Appellant: Shri G. Johnson, Addl. CITFor Respondent: Shri Ved Jain, C.A
Section 143(3)Section 154Section 37

…आयकर अपीलीय अिधकरण, ‘‘सी” "ायपीठ, चे"ई IN THE INCOME-TAX APPELLATE TRIBUNAL ‘C’ BENCH, CHENNAI "ी धु"ु" आर.एल रे"ी, "ाियक सद" एवं "ी एस जयरामन, लेखा सद" के सम" Before Shri Duvvuru RL Reddy, Judicial Member & Shri S. Jayaraman, Accountant Member आयकर अपील सं./I.T.A. No. 3370/Chny/2019 िनधा"रण वष"/Assessment Year:2016-17 The Deputy Commissioner of M/s. Ganges International Pvt. Ltd., Income Tax, Corporate Circle 2(1), Vs. B-36, Lawrence Road, Room No. 511, 5th Floor, Wanaparthy Industrial Area, Block, No. 121, M.G. Road, New Delhi 110 035. Chennai 600 034. [PAN:AAACG4177F] (अपीलाथ"/Appellant) (""थ"/Respondent) अपील…

M/S Multiventure Financial Services Pvt Ltd., Mumbai vs. ITO 3 (2)(2), Mumbai

In the result, the appeals of the Revenue are dismissed and the appeal of the assessee is allowed

ITA 4882/MUM/2019[2010-11]Status: DisposedITAT Mumbai22 Feb 2021AY 2010-11

Bench: Shri Rajesh Kumar & Shri Amarjit Singh

For Appellant: Shri Vishnu Aggarwal, A.RFor Respondent: Shri Bharat Andhala, D.R
Section 143(3)Section 2Section 2(47)

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “D”, MUMBAI BEFORE SHRI RAJESH KUMAR, ACCOUNTANT MEMBER AND SHRI AMARJIT SINGH, JUDICIAL MEMBER ITA Nos.3715, 3716 & 3717/M/2019 Assessment Years: 2010-11, 2011-12, 2013-14 Income Tax Officer- M/s. Multiventure 3(2)(2), Financial Services Pvt. Room No.673A, 6th Floor, Ltd., Aayakar Bhavan, Vs. 113, 1st Floor, Maker M.K. Road, Chamber-V, Mumbai - 400020 Nariman Point, Mumbai – 400 021 PAN: AADCM 2372F (Appellant) (Respondent) Assessment Year: 2013-14 Income Tax Officer- M/s. Multiventure 3(2)(2), Properties Pvt. Ltd., Room No.673A, 6th Floor, 113, 1st Floor,…

ITO - 3(2)(2), Mumbai vs. M/S Multiventure Financial Services Pvt. Ltd, Mumbai

In the result, the appeals of the Revenue are dismissed and the appeal of the assessee is allowed

ITA 3715/MUM/2019[2010-11]Status: DisposedITAT Mumbai22 Feb 2021AY 2010-11

Bench: Shri Rajesh Kumar & Shri Amarjit Singh

For Appellant: Shri Vishnu Aggarwal, A.RFor Respondent: Shri Bharat Andhala, D.R
Section 143(3)Section 2Section 2(47)

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “D”, MUMBAI BEFORE SHRI RAJESH KUMAR, ACCOUNTANT MEMBER AND SHRI AMARJIT SINGH, JUDICIAL MEMBER ITA Nos.3715, 3716 & 3717/M/2019 Assessment Years: 2010-11, 2011-12, 2013-14 Income Tax Officer- M/s. Multiventure 3(2)(2), Financial Services Pvt. Room No.673A, 6th Floor, Ltd., Aayakar Bhavan, Vs. 113, 1st Floor, Maker M.K. Road, Chamber-V, Mumbai - 400020 Nariman Point, Mumbai – 400 021 PAN: AADCM 2372F (Appellant) (Respondent) Assessment Year: 2013-14 Income Tax Officer- M/s. Multiventure 3(2)(2), Properties Pvt. Ltd., Room No.673A, 6th Floor, 113, 1st Floor,…

The Dy. Commissioner of Income Tax, Circle-1(1)(2), Surat vs. M/S. Kejriwal Industries Ltd., Surat

In the result, the appeal of the Revenue is dismissed

ITA 1509/AHD/2016[2011-12]Status: DisposedITAT Surat04 May 2020AY 2011-12

Bench: Shri Sandeep Gosain & Shri O.P.Meena

Section 131Section 143Section 143(3)Section 14ASection 154Section 68

…DCIT, Circle-1(1)(2), Surat Vs. Kejriwal Industries Ltd.,/ITA No.1509/AHD/2016 for A.Y. 2011-12 Page 1 of 49 आयकरअपील"यअ"धकरण,सुरत"यायपीठ,सुरत IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH, SURAT BEFORE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER AND SHRI O.P.MEENA, ACCOUNTANT MEMBER आ.अ.सं././././I.T.A No.1509/AHD/2016 "नधा"रण वष"/Assessment Year: 2011-12 The Deputy Commissioner of Vs. M/s. Kejriwal Industries Income Tax, Ltd., Circle-1(1) (2), Surat. 7004, World Trade Centre, Ring Road, Surat. [PAN: AACCP 3636 Q] अपीलाथ" / Appellant ""यथ"/Respondent Shri Ramesh Malpani, CA "नधा"रतीक"ओरसे /Assessee by Shri O. P.…

Shri Lalchand Dhariwal, Surat vs. The Income Tax Officer, Ward-1(2)(3), Surat

In the result, appeal of the assessee is partly allowed

ITA 2623/AHD/2016[2012-13]Status: DisposedITAT Surat11 Feb 2020AY 2012-13

Bench: Shri Sandeep Gosain & Shri O.P.Meena, Accoutant Member आ.अ.सं/.I.T.A No.2623/Ahd/2016 िनधा"रण वष"/Assessment Year:2012-13 Shri Lalchand P. Dhariwal, Income Tax Officer, Prop. M/S. Adinath Textile , Ward- 1(2)(3) Surat O-21-23 Bombay Market Umarwada Surat Pan: Aatpd 0682 Q अपीलाथ" Appellant ""यथ"/Respondent

Section 133(6)Section 143Section 68

…Lalchand P Dhariwal v. ITO-Wd-1(2)(30 Surat/ I.T.A.No. 2623/Ahd/2016/A.Y. 12-13 Page 1 of 10 आयकर अपीलीय अिधकरण,सुरत "यायपीठ, सुरत IN THE INCOME TAX APPELLATE TRIBUNAL-SURAT-BENCH-SURAT BEFORE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER AND SHRI O.P.MEENA, ACCOUTANT MEMBER आ.अ.सं/.I.T.A No.2623/AHD/2016 िनधा"रण वष"/Assessment Year:2012-13 Shri Lalchand P. Dhariwal, Income Tax Officer, Prop. M/s. Adinath Textile , Ward- 1(2)(3) Surat O-21-23 Bombay Market Umarwada Surat PAN: AATPD 0682 Q अपीलाथ" Appellant ""यथ"/Respondent िनधा"रती क" ओर से /Assessee by Shri Sapnesh Sheth, CA राज"व क" ओर से /Revenue by Mrs. Anupama Sing…

DCIT 8(3), Mumbai vs. Smartstream Technolgies India P.Ltd, Mumbai

In the result, the appeal of assessee is partly allowed in the terms aforesaid

ITA 669/MUM/2014[2009-10]Status: DisposedITAT Mumbai31 Jan 2020AY 2009-10

Bench: Shri Vikas Awasthy & Shri N.K. Pradhan: A.Y : 2009-10

For Appellant: Shri Milin D. Thakore &For Respondent: Shri Uodal Raj Singh &
Section 143(3)Section 144C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “J”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER AND SHRI N.K. PRADHAN, ACCOUNTANT MEMBER : A.Y : 2009-10 DCIT-8(3), Vs. M/s. SmartStream Mumbai (Appellant) Technologies India Pvt. Ltd. B-13, 2nd floor, Plot No. B-13, New Link Road, Andheri (W), Mumbai 400 020. (Respondent) : A.Y : 2009-10 M/s. SmartStream Technologies Vs. DCIT-8(3), India Pvt. Ltd. Mumbai (Respondent) B-13, 2nd floor, Plot No. B-13, New Link Road, Andheri (W), Mumbai 400 020. (Appellant) CO NO. 40/MUM/2014 : A.Y : 2009-10 (in ITA NO. 669/MUM/2014) M/s. SmartStream Technologies Vs. DCIT-8…

Smart Stream Technologies India P.Ltd, Mumbai vs. DCIT Cir 8(3), Mumbai

In the result, the appeal of assessee is partly allowed in the terms aforesaid

ITA 1098/MUM/2014[2009-10]Status: DisposedITAT Mumbai31 Jan 2020AY 2009-10

Bench: Shri Vikas Awasthy & Shri N.K. Pradhan: A.Y : 2009-10

For Appellant: Shri Milin D. Thakore &For Respondent: Shri Uodal Raj Singh &
Section 143(3)Section 144C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “J”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER AND SHRI N.K. PRADHAN, ACCOUNTANT MEMBER : A.Y : 2009-10 DCIT-8(3), Vs. M/s. SmartStream Mumbai (Appellant) Technologies India Pvt. Ltd. B-13, 2nd floor, Plot No. B-13, New Link Road, Andheri (W), Mumbai 400 020. (Respondent) : A.Y : 2009-10 M/s. SmartStream Technologies Vs. DCIT-8(3), India Pvt. Ltd. Mumbai (Respondent) B-13, 2nd floor, Plot No. B-13, New Link Road, Andheri (W), Mumbai 400 020. (Appellant) CO NO. 40/MUM/2014 : A.Y : 2009-10 (in ITA NO. 669/MUM/2014) M/s. SmartStream Technologies Vs. DCIT-8…

Sunil Vishram Chawda, Hyderabad vs. Asst. Commissioner of Income Tax, Circle-14(1), Hyderabad

ITA 1239/HYD/2018[2013-14]Status: DisposedITAT Hyderabad15 Nov 2019AY 2013-14

Bench: Smt. P. Madhavi Devi & Shri A. Mohan Alankamony

For Appellant: Shri K.A. Sai Prasad, ARFor Respondent: Shri A.S. Sant, DR
Section 131Section 143(3)

…ied on the following decisions: 1. Sachin B. Desi Vs. ITO, ITAT Kolkata dt. 07/08/2015. 2. Pinkcity Industries Vs. ITO – Rajasthan High Court, D.B. Income Tax Appeal No. 290/2010. 3. Smt. B. Subhadra Vs. ITO, 92 ITD 285 (Hyd. 4. ITO Vs. shyam Sunder Jajodia, 26 SOT 541 (Delhi) 5. CIT Vs. Printers House (P) Ltd., 188 Taxman 70 (Delhi) :- 7 -: 6. CIT Vs. Siddartha Trade Links Pvt. Ltd., ITAT Delhi, 08/12/2011. 9. Ld. DR, on the other hand relied on the order of CIT(A). 10. Considered the rival submissions and perused the material on record. We observe that assessee had claimed commission payment as expenditure a…

Shri Dinesh Laduramji Choudhary, Surat vs. The Income Tax Officer, Ward-5(1), ( New Ward-2(2)(1), Surat

In the result, appeal of the assessee is partly allowed

ITA 1144/AHD/2015[2009-10]Status: DisposedITAT Surat25 Oct 2019AY 2009-10

Bench: Shri Amarjit Singh & Shri O.P.Meenaआ.अ.सं./I.T.A No.1144/Ahd/2015 "नधा"रण वष"/Assessment Year: 2009-10 Shri Dinesh Laduramji Vs The Income Tax Officer, Choudhary, 1051-52, Adarsh . Ward-5(1), Surat. Market-2, Ring Road, (New Ward -2(2)(1), Surat) Surat – 395 002. [Pan: Afepc 9017 Q] अपीलाथ" / Appellant ""यथ"/Respondent

Section 131Section 68

…Shri Dinesh Laduramji Choudhary Vs. ITO, Ward-5(1), Surat/ITA No.1144/AHD/2015 for A.Y. 2009-10 Page 1 of 13 आयकरअपील"यअ"धकरण,सुरत"यायपीठ,सुरत IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH, SURAT BEFORE SHRI AMARJIT SINGH, JUDICIAL MEMBER AND SHRI O.P.MEENA, ACCOUNTANT MEMBER आ.अ.सं./I.T.A No.1144/AHD/2015 "नधा"रण वष"/Assessment Year: 2009-10 Shri Dinesh Laduramji Vs The Income Tax Officer, Choudhary, 1051-52, Adarsh . Ward-5(1), Surat. Market-2, Ring Road, (New Ward -2(2)(1), Surat) Surat – 395 002. [PAN: AFEPC 9017 Q] अपीलाथ" / Appellant ""यथ"/Respondent "नधा"रतीक"ओरसे /Assessee by Shri Ramesh Malpani – CA…

Navyug Iron Traders, Ghaziabad vs. DCIT, Ghaziabad

In the result, appeal of Assessee allowed

ITA 553/DEL/2017[2010-11]Status: DisposedITAT Delhi24 Sept 2019AY 2010-11

Bench: Shri Bhavnesh Saini & Shri O.P. Kant

For Appellant: Shri Akhilesh KumarFor Respondent: Shri Atiq Ahmad, Sr. D.R
Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “E”: DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER ITA.No.553/Del./2017 Assessment Year 2010-2011 M/s. Navyug Iron Traders, Ghaziabad. The DCIT, PANAAAFN9536A C/o. Shri Akhilesh Kumar, vs., Circle-1, Advocate, Chamber No.206-207, Ansal Ghaziabad. Satyam, RDC Raj Nagar, Ghaziabad. (Appellant) (Respondent) For Assessee : Shri Akhilesh Kumar, Advocate For Revenue : Shri Atiq Ahmad, Sr. D.R. Date of Hearing : 17.09.2019 Date of Pronouncement : 24.09.2019 ORDER PER BHAVNESH SAINI, J.M. This appeal by Assessee has been direct…

Anuradha Anilkumar Agarwal, Surat vs. The Dy. Commissioner of Income Tax, Circle-1(2), Surat

In the result, appeal of the assessee is allowed

ITA 2911/AHD/2016[2012-13]Status: DisposedITAT Surat14 Nov 2018AY 2012-13

Bench: Shri C.M.Garg & Shri O.P.Meenaआ.अ.सं./I.T.A. No.2911/Ahd/2016/Srt िनधा"रण वष"/Assessment Year : 2012-13 Anuradha Anilkumar Agarwal, Vs. The Deputy Commissioner Of G-1315, Surat Textile Market, Income Tax, Circle-1(2), Ring Road, Surat – 395 002. Surat – 395 001. [Pan: Aarpa 7732 J] अपीलाथ" Appellant ""यथ"/Respondent Shri Mehul R. Shah - Ca िनधा"रती क" ओर से /Assessee By राज"व क" ओर से /Revenue By Shri Vinod Kumar – Sr.Dr 23.10.2018 सुनवाई क" तारीख/ Date Of Hearing: 14.11.2018 उ"ोषणा क" तारीख/Pronouncement On आदेश /O R D E R Per O. P. Meena, Accoutant Member: 1. This Appeal Filed By The Assessee Is Directed Against The Order Of Learned Commissioner Of Income Tax (Appeals)-2, Surat(In Short “The Cit (A)”) Dated 19.09.2016 Pertaining To Assessment Year 2012-13 Which In Turn Has Arisen From The Order Passed By The Deputy Commissioner Of Income Tax, Circle-1(2), Surat(In Short “The Ao”) Dated 30.03.2015 Under Section 143(3) Of Income Tax Act,1961 (In Short ‘The Act’).

Section 131Section 143(3)Section 68

…. Ayachi Chandrasekhar Narsang wherein it has been held that where the department had accepted re-payment of loan in subsequent year, no addition was to be made in current year on account of cash credit. Even in the case of ITO vs. Shyam Sundar Jajodia [2008] 26 SOT 541 Del. The Tribunal held that re- payment of loan confirmed the earlier explanations/correspondence of loan. It was further contended that where lenders of the assessee are Income Tax Assessee’s whose PAN have been disclosed AO cannot ask the assessee to prove genuineness of the transaction without first verifying such fact from Income Tax Returns o…

M/S. Parv Corporation, Surat vs. The Income Tax Officer, Ward-2(4), Surat

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

ITA 1697/AHD/2011[2007-08]Status: DisposedITAT Surat24 Aug 2018AY 2007-08

Bench: C .M. Garg, Jm & O. P. Meena, Am आ.अ.सं./I.T.A No.1697Ahd/2011: िनधा"रण वष"/Assessment Year: 2007-08 M/S. Parv Corporation, V Income Tax Officer 2/2767 Kabitpura Opp. Khetrapal . Ward 2(4) Surat Mandir, Surat Pan: Aahfp 3720F अपीलाथ" Appellant ""यथ"/Respondent िनधा"रती क" ओर से Assessee By Shri P. M. Jagasheth, Ca राज"व क" ओर से Revenue By Shri P.S. Chaudhary, Sr. D.R. सुनवाई क" तारीख Date Of Hearing 05.09.2018 उ"ोषणा क" तारीख Date Of Pronouncement 18.09.2018

Section 133(6)Section 41Section 41(1)

…Parv Corporation v. ITO-2(4) Surat /I.T.A.No. 1697/Ahd/2011/A.Y. 07-08 Page 1 of 10 आयकर अपीलीय अिधकरण,सुरत "यायपीठ, सुरत INCOM TAX APPELLATE TRIBUNAL –SURAT-BENCH-SURAT "ी सी.एम.गग", "याियक सद"य तथा "ी ओ.पी.मीना, लेखा सद"य के सम" BEFORE C .M. GARG, JM & O. P. MEENA, AM आ.अ.सं./I.T.A No.1697Ahd/2011: िनधा"रण वष"/Assessment Year: 2007-08 M/s. Parv Corporation, V Income Tax Officer 2/2767 Kabitpura Opp. Khetrapal . Ward 2(4) Surat Mandir, Surat PAN: AAHFP 3720F अपीलाथ" Appellant ""यथ"/Respondent िनधा"रती क" ओर से Assessee by Shri P. M. Jagasheth, CA राज"व क" ओर से Revenue by Shri P.S. Chaudhary, Sr. D.R. सुनवाई क"…

Sunil Vishram Chawda, Hyd, Hyderabad vs. DCIT, Circle-14(1), Hyd, Hyderabad

In the result, all the appeals under consideration are allowed

ITA 1433/HYD/2015[2012-13]Status: DisposedITAT Hyderabad25 May 2018AY 2012-13

Bench: Smt P. Madhavi Devi & Shri S. Rifaur Rahman

For Appellant: Shri K.A. SaiprasadFor Respondent: Shri B. Suresh Babu
Section 194H

…lied on the following decisions: 1. Sachin B. Desi Vs. ITO, ITAT Kolkata dt. 07/08/2015. 2. Pinkcity Industries Vs. ITO – Rajasthan High Court, D.B. Income Tax Appeal No. 290/2010. 3. Smt. B. Subhadra Vs. ITO, 92 ITD 285 (Hyd. 4. ITO Vs. shyam Sunder Jajodia, 26 SOT 541 (Delhi) 5. CIT Vs. Printers House (P) Ltd., 188 Taxman 70 (Delhi) 6. CIT Vs. Siddartha Trade Links Pvt. Ltd., ITAT Delhi, 08/12/2011. 9. Ld. DR, on the other hand relied on the order of CIT(A). 10. Considered the rival submissions and perused the material on record. We observe that assessee had claimed commission payment as expenditure and paid th…

Sunil Vishram Chawda, Hyd, Hyderabad vs. CIT (OSD), Range-10, Hyd, Hyderabad

In the result, all the appeals under consideration are allowed

ITA 1432/HYD/2015[2011-12]Status: DisposedITAT Hyderabad25 May 2018AY 2011-12

Bench: Smt P. Madhavi Devi & Shri S. Rifaur Rahman

For Appellant: Shri K.A. SaiprasadFor Respondent: Shri B. Suresh Babu
Section 194H

…lied on the following decisions: 1. Sachin B. Desi Vs. ITO, ITAT Kolkata dt. 07/08/2015. 2. Pinkcity Industries Vs. ITO – Rajasthan High Court, D.B. Income Tax Appeal No. 290/2010. 3. Smt. B. Subhadra Vs. ITO, 92 ITD 285 (Hyd. 4. ITO Vs. shyam Sunder Jajodia, 26 SOT 541 (Delhi) 5. CIT Vs. Printers House (P) Ltd., 188 Taxman 70 (Delhi) 6. CIT Vs. Siddartha Trade Links Pvt. Ltd., ITAT Delhi, 08/12/2011. 9. Ld. DR, on the other hand relied on the order of CIT(A). 10. Considered the rival submissions and perused the material on record. We observe that assessee had claimed commission payment as expenditure and paid th…

Sunil Vishram Chawda, Hyd, Hyderabad vs. ACIT, Circle-10(1), Hyd, Hyderabad

In the result, all the appeals under consideration are allowed

ITA 1431/HYD/2015[2010-11]Status: DisposedITAT Hyderabad25 May 2018AY 2010-11

Bench: Smt P. Madhavi Devi & Shri S. Rifaur Rahman

For Appellant: Shri K.A. SaiprasadFor Respondent: Shri B. Suresh Babu
Section 194H

…lied on the following decisions: 1. Sachin B. Desi Vs. ITO, ITAT Kolkata dt. 07/08/2015. 2. Pinkcity Industries Vs. ITO – Rajasthan High Court, D.B. Income Tax Appeal No. 290/2010. 3. Smt. B. Subhadra Vs. ITO, 92 ITD 285 (Hyd. 4. ITO Vs. shyam Sunder Jajodia, 26 SOT 541 (Delhi) 5. CIT Vs. Printers House (P) Ltd., 188 Taxman 70 (Delhi) 6. CIT Vs. Siddartha Trade Links Pvt. Ltd., ITAT Delhi, 08/12/2011. 9. Ld. DR, on the other hand relied on the order of CIT(A). 10. Considered the rival submissions and perused the material on record. We observe that assessee had claimed commission payment as expenditure and paid th…

Sunil Vishram Chawda, Hyd, Hyderabad vs. ACIT, Circle-10(1), Hyd, Hyderabad

In the result, all the appeals under consideration are allowed

ITA 1430/HYD/2015[2009-10]Status: DisposedITAT Hyderabad25 May 2018AY 2009-10

Bench: Smt P. Madhavi Devi & Shri S. Rifaur Rahman

For Appellant: Shri K.A. SaiprasadFor Respondent: Shri B. Suresh Babu
Section 194H

…lied on the following decisions: 1. Sachin B. Desi Vs. ITO, ITAT Kolkata dt. 07/08/2015. 2. Pinkcity Industries Vs. ITO – Rajasthan High Court, D.B. Income Tax Appeal No. 290/2010. 3. Smt. B. Subhadra Vs. ITO, 92 ITD 285 (Hyd. 4. ITO Vs. shyam Sunder Jajodia, 26 SOT 541 (Delhi) 5. CIT Vs. Printers House (P) Ltd., 188 Taxman 70 (Delhi) 6. CIT Vs. Siddartha Trade Links Pvt. Ltd., ITAT Delhi, 08/12/2011. 9. Ld. DR, on the other hand relied on the order of CIT(A). 10. Considered the rival submissions and perused the material on record. We observe that assessee had claimed commission payment as expenditure and paid th…

Dy. C.I.T.1(1), Raipur (Cg) vs. Shri Amarchand Agrawal, Raipur (Cg)

In the result, appeal filed by the Revenue is dismissed

ITA 350/BIL/2014[2010-11]Status: DisposedITAT Raipur17 Jan 2018AY 2010-11
For Appellant: Shri Veekaas S.Sharma, ARFor Respondent: Mrs. Shital Verma, DR
Section 133(6)Section 68Section 68A

…IN THE INCOME TAX APPELLATE TRIBUNAL RAIPUR BENCH, RAIPUR BEFORE:SHRI N.S.SAINI, AM & SHRI PAVAN KUMAR GADALE,JM DCIT-1, Raipur (CG) vs Amarchand Agrawal, Prop. Of M/s Bansal Borewells Punjab Oil Mill Gali, Bhainsthan Road,Raipur(CG) PAN No. : ACIPA 4438 N (Appellant) .. tsednepseR Revenue by : Mrs. Shital Verma, DR Assessee by : Shri Veekaas S.Sharma, AR Date of Hearing : 15/01/2018 Date of Pronouncement 17/01/2018 आदेश / O R D E R Per Shri N.S.Saini, AM: This is an appeal filed by the Revenue against the order of the CIT(A), Raipur, dated 25.08.2014 for the assessment year 2010-2011. 2. The Revenue has ta…