CIT v. Chanakya Developers

43 Taxmann.com 91High Court2014#6679 most cited

What is CIT v. Chanakya Developers authority for?

Once an assessee provides evidence demonstrating the identity, genuineness, and creditworthiness of loan lenders, the onus shifts to the revenue to disprove these facts.

17

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2017 to 2025.

Also referred to as

CIT v. Chanakya Developers · section 68 · unexplained credit · loan addition · onus on revenue · identity of lender · genuineness of transaction · creditworthiness of lender · unsecured loan · AO burden of proof

Sections most often in play

Section 133(6)Section 115BBESection 115JBSection 142(1)Section 143(1)Section 143(2)Section 143(3)Section 194H

Issues it is cited on

addition u/s 68section 133section 115bbsection 133(6)section 115bgenuineness of the transactionunexplained cash creditsection 131scrutiny assessmentsection 115bbesection 115section 143(1)

Judgments citing CIT v. Chanakya Developers

Rajendra Kumar Agrawal, Jaipur vs. ACIT Cen Cir 1, C-Scheme, Jaipur

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

ITA 538/JPR/2025[2017-2018]Status: DisposedITAT Jaipur12 Aug 2025AY 2017-2018

Bench: DR. S. SEETHALAKSHMI (Judicial Member)

For Appellant: Sh. Rajesh Tetuka, Adv., ARFor Respondent: Sh. Gaurav Awasthi, JCIT, Sr. DR
Section 115BSection 143(3)Section 250Section 68

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, vk;dj vihy la-@ITA No. 538/JP/2025 fu/kZkj.k o"kZ@Assessment Year : 2017-18 cuke Rajendra Kumar Agarwal ACIT, 163-164 Prop. Manak Chand Vs. Central Circle-01, Rajendra Kumar, Chaura Rasta, Jaipur Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAUPK1887H vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Sh. Rajesh Tetuka, Adv., AR jk…

Abhaykumar Sevantilal Sanghavi, Deesa vs. The ACIT, Circle- Palanpur, Palanpur

Accordingly, these grounds are dismissed as infructuous

ITA 1368/AHD/2024[2017-18]Status: DisposedITAT Ahmedabad13 Dec 2024AY 2017-18

Bench: Shri T.R. Senthil Kumar & Shri Makarand V. Mahadeokarआयकर अपील सं /Ita Nos.1367/Ahd/2024 & 1368/Ahd/2024 िनधा"रण वष" /Assessment Years :2016-17 & 2017-18 Respectively Abhaykumar Sevantilal Acit Circle, Palanpur बनाम/ Sanghavi [Old Jurisdiction-Circle, V/S. Sanghavi Brothers Palanpur. 1St Floor, Swastik Bldg New Jurisdiction-Circle, Nr. City Police Station Gandhinagar.] Nr. Dena Bank, Main Bazar Deesa – 385 535 (Gujarat) "थायी लेखा सं./Pan: Afbps 1660 L (अपीलाथ%/ Appellant) (&' यथ%/ Respondent) Assessee By : Shri Mehul Shah, Ar Revenue By : Shri B.P. Srivastava, Sr.Dr सुनवाई की तारीख/Date Of Hearing : 05/12/2024 घोषणा की तारीख /Date Of Pronouncement: 13/12/2024 आदेश/O R D E R Per Makarand V. Mahadeokar, Am: Both These Appeals Preferred By The Assessee Pertain To The Assessment Years (Ays) 2016-17 & 2017-18. Since The Issues Involved Are Common & Connected, They Were Heard Together & Are Being Disposed Of By This Consolidated Order. The Appeals Arise Out Of The Orders Passed By The Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Hereinafter Referred To As “Cit(A)”] Under Section 250 Of The

For Appellant: Shri Mehul Shah, ARFor Respondent: Shri B.P. Srivastava, Sr.DR
Section 115BSection 143(1)Section 143(3)Section 14ASection 23(4)Section 250Section 68

…आयकर अपीलीय अिधकरण, अहमदाबाद "ायपीठ “ए“,अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “ A ” BENCH, AHMEDABAD "ी टी.आर. से""ल कुमार, "ाियक सद" एवं "ी मकरंद वसंत महादेवकर, लेखा सद" के सम"। ] ] BEFORE SHRI T.R. SENTHIL KUMAR, JUDICIAL MEMBER AND SHRI MAKARAND V. MAHADEOKAR, ACCOUNTANT MEMBER आयकर अपील सं /ITA Nos.1367/Ahd/2024 & 1368/Ahd/2024 िनधा"रण वष" /Assessment Years :2016-17 & 2017-18 respectively Abhaykumar Sevantilal ACIT Circle, Palanpur बनाम/ Sanghavi [Old Jurisdiction-Circle, v/s. Sanghavi Brothers Palanpur. 1st Floor, Swastik Bldg New Jurisdiction-Circle, Nr. City Police Station Gandhinagar.] Nr. Den…

Abhaykumar Sevantilal Sanghavi, Deesa vs. Old Jurisdiction- Circle, Palanpur New Jurisdiction-Circle, Gandhinagar

Accordingly, these grounds are dismissed as infructuous

ITA 1367/AHD/2024[2016-17]Status: DisposedITAT Ahmedabad13 Dec 2024AY 2016-17

Bench: Shri T.R. Senthil Kumar & Shri Makarand V. Mahadeokarआयकर अपील सं /Ita Nos.1367/Ahd/2024 & 1368/Ahd/2024 िनधा"रण वष" /Assessment Years :2016-17 & 2017-18 Respectively Abhaykumar Sevantilal Acit Circle, Palanpur बनाम/ Sanghavi [Old Jurisdiction-Circle, V/S. Sanghavi Brothers Palanpur. 1St Floor, Swastik Bldg New Jurisdiction-Circle, Nr. City Police Station Gandhinagar.] Nr. Dena Bank, Main Bazar Deesa – 385 535 (Gujarat) "थायी लेखा सं./Pan: Afbps 1660 L (अपीलाथ%/ Appellant) (&' यथ%/ Respondent) Assessee By : Shri Mehul Shah, Ar Revenue By : Shri B.P. Srivastava, Sr.Dr सुनवाई की तारीख/Date Of Hearing : 05/12/2024 घोषणा की तारीख /Date Of Pronouncement: 13/12/2024 आदेश/O R D E R Per Makarand V. Mahadeokar, Am: Both These Appeals Preferred By The Assessee Pertain To The Assessment Years (Ays) 2016-17 & 2017-18. Since The Issues Involved Are Common & Connected, They Were Heard Together & Are Being Disposed Of By This Consolidated Order. The Appeals Arise Out Of The Orders Passed By The Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Hereinafter Referred To As “Cit(A)”] Under Section 250 Of The

For Appellant: Shri Mehul Shah, ARFor Respondent: Shri B.P. Srivastava, Sr.DR
Section 115BSection 143(1)Section 143(3)Section 14ASection 23(4)Section 250Section 68

…आयकर अपीलीय अिधकरण, अहमदाबाद "ायपीठ “ए“,अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “ A ” BENCH, AHMEDABAD "ी टी.आर. से""ल कुमार, "ाियक सद" एवं "ी मकरंद वसंत महादेवकर, लेखा सद" के सम"। ] ] BEFORE SHRI T.R. SENTHIL KUMAR, JUDICIAL MEMBER AND SHRI MAKARAND V. MAHADEOKAR, ACCOUNTANT MEMBER आयकर अपील सं /ITA Nos.1367/Ahd/2024 & 1368/Ahd/2024 िनधा"रण वष" /Assessment Years :2016-17 & 2017-18 respectively Abhaykumar Sevantilal ACIT Circle, Palanpur बनाम/ Sanghavi [Old Jurisdiction-Circle, v/s. Sanghavi Brothers Palanpur. 1st Floor, Swastik Bldg New Jurisdiction-Circle, Nr. City Police Station Gandhinagar.] Nr. Den…

ACIT-2(3)(1), Mumbai vs. Veer Energy and Infrastructure Ltd., Mumbai

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

ITA 1885/MUM/2024[2014-15]Status: DisposedITAT Mumbai02 Sept 2024AY 2014-15

Bench: Ms Kavitha Rajagopal, Jm & Shri Ms Padmavathy S, Am

For Appellant: Shri Surendra Meena, Sr. DR
Section 115JSection 133(6)

…IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE MS KAVITHA RAJAGOPAL, JM & SHRI MS PADMAVATHY S, AM, I.T.A. No.1885/Mum/2024 (Assessment Year: 2014-15) ACIT-2(3(1) Veer Energy and Infrastructure 552, Aayakar Bhawan, Ltd. 629/A, Gazdar House, 1st Floor, K. K. Road, Churchgate, Mumbai-400020. Vs. Near Kalbadevi Post Office, J. Shankar Sheth Marg, Mumbai-400002. PAN : AAACJ8658G Appellant) : Respondent) Revenue/ Appellant by : Shri Surendra Meena, Sr. DR : Shri Vijay Mehta, AR Respondent /Assessee by : 26.08.2024 Date of Hearing Date of Pronouncement : 02.09.2024 O R D E R Per Padmavathy S, AM: This…

Jayantilal Vallabhbhai Ramoliya, Surat vs. ITO, Ward -3(3)(2), Surat

In the result, appeal of the assessee is partly allowed

ITA 342/SRT/2017[2012-13]Status: DisposedITAT Surat03 Feb 2023AY 2012-13

Bench: Shri Pawan Singh & Dr Arjun Lal Sainiआ.अ.सं./Ita No.342/Srt/2017 (Ay 2012-13) (Hearing In Physical Court) Jayantilal Vallabhbhai Income Tax Officer, Ramoliya, 33-134, Miranagar Ward-3(3)(2), Aaykar Bhavan, Vs Society, Varachha Road, Majura Gate, Surat-395001 Surat-395006 Pan No. Abipr 3365 A अपीलाथ"/Appellant ""थ" /Respondent

Section 143(3)Section 254(1)Section 269SSection 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.342/SRT/2017 (AY 2012-13) (Hearing in Physical Court) Jayantilal Vallabhbhai Income Tax Officer, Ramoliya, 33-134, Miranagar Ward-3(3)(2), Aaykar Bhavan, Vs Society, Varachha Road, Majura Gate, Surat-395001 Surat-395006 PAN No. ABIPR 3365 A अपीलाथ"/Appellant ""थ" /Respondent िनधा"रती की ओर से /Assessee by Shri V.I. Rudalal, C.A & Shri Rushi Parekh, C.A राज" की ओर से /Revenue by Shri Vinod Kumar, Sr-DR सुनवाई की तारीख/Date…

Radhe Renewable Energy Development Pvt Ltd, Rajkot vs. The PCIT, Rajkot-1, Rajkot

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

ITA 110/RJT/2022[2017-18]Status: HeardITAT Rajkot08 Jul 2022AY 2017-18

Bench: Shri Waseem Ahmed & Shri Siddhartha Nautiyal

For Appellant: Shri Sanjeev Jain, CIT. D.RFor Respondent: Shri Mehul Ranpura, A.R
Section 143(3)Section 263

…आयकर अपील"य अ"धकरण, राजकोट "यायपीठ, राजकोट । IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER And SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER Asstt. Name of Sr. ITA No. Name of Appellant Year Respondent No. M/s Radhe Renewable Energy Development Pvt. Ltd., Plot No.2621/22, ACIT, Circle-5, 1. No.139/Rjt/2015 2011-12 Lodhika GIDC, Rajkot Metoda, Rajkot. PAN: AACCR7723E M/s Radhe Renewable Energy Development Pvt. Ltd., Plot No.2621/22, No.156/Rjt/2015 2011-12 DCIT, Circle-1(1), Lodhika GIDC, 2. Rajkot Metoda, Rajkot. PAN: AACCR7723E M/s Radhe Renewable Energ…

The Deputy Commr. Income Tax, Circle-1(2), Rajkot vs. M/S Radhe Renewable Energy Development Pvt. Ltd., Rajkot

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

ITA 322/RJT/2017[2012-13]Status: HeardITAT Rajkot08 Jul 2022AY 2012-13

Bench: Shri Waseem Ahmed & Shri Siddhartha Nautiyal

For Appellant: Shri Sanjeev Jain, CIT. D.RFor Respondent: Shri Mehul Ranpura, A.R
Section 143(3)Section 263

…आयकर अपील"य अ"धकरण, राजकोट "यायपीठ, राजकोट । IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER And SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER Asstt. Name of Sr. ITA No. Name of Appellant Year Respondent No. M/s Radhe Renewable Energy Development Pvt. Ltd., Plot No.2621/22, ACIT, Circle-5, 1. No.139/Rjt/2015 2011-12 Lodhika GIDC, Rajkot Metoda, Rajkot. PAN: AACCR7723E M/s Radhe Renewable Energy Development Pvt. Ltd., Plot No.2621/22, No.156/Rjt/2015 2011-12 DCIT, Circle-1(1), Lodhika GIDC, 2. Rajkot Metoda, Rajkot. PAN: AACCR7723E M/s Radhe Renewable Energ…

The Dy. Commr. of Income Tax, Circle-1(1), Rajkot-Gujarat vs. M/S. Radhe Renewable Energy Developement Pvt. Ltd., Rajkot-Gujarat

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

ITA 156/RJT/2015[2011-12]Status: DisposedITAT Rajkot08 Jul 2022AY 2011-12

Bench: Shri Waseem Ahmed & Shri Siddhartha Nautiyal

For Appellant: Shri Sanjeev Jain, CIT. D.RFor Respondent: Shri Mehul Ranpura, A.R
Section 143(3)Section 263

…आयकर अपील"य अ"धकरण, राजकोट "यायपीठ, राजकोट । IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER And SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER Asstt. Name of Sr. ITA No. Name of Appellant Year Respondent No. M/s Radhe Renewable Energy Development Pvt. Ltd., Plot No.2621/22, ACIT, Circle-5, 1. No.139/Rjt/2015 2011-12 Lodhika GIDC, Rajkot Metoda, Rajkot. PAN: AACCR7723E M/s Radhe Renewable Energy Development Pvt. Ltd., Plot No.2621/22, No.156/Rjt/2015 2011-12 DCIT, Circle-1(1), Lodhika GIDC, 2. Rajkot Metoda, Rajkot. PAN: AACCR7723E M/s Radhe Renewable Energ…

M/S Radhe Renewable Energy Development Pvt. Ltd., Rajkot-Gujarat vs. The Asstt. Commr. Income Tax, Circle-5, Rajkot-Gujarat

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

ITA 139/RJT/2015[2011-12]Status: DisposedITAT Rajkot08 Jul 2022AY 2011-12

Bench: Shri Waseem Ahmed & Shri Siddhartha Nautiyal

For Appellant: Shri Sanjeev Jain, CIT. D.RFor Respondent: Shri Mehul Ranpura, A.R
Section 143(3)Section 263

…आयकर अपील"य अ"धकरण, राजकोट "यायपीठ, राजकोट । IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER And SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER Asstt. Name of Sr. ITA No. Name of Appellant Year Respondent No. M/s Radhe Renewable Energy Development Pvt. Ltd., Plot No.2621/22, ACIT, Circle-5, 1. No.139/Rjt/2015 2011-12 Lodhika GIDC, Rajkot Metoda, Rajkot. PAN: AACCR7723E M/s Radhe Renewable Energy Development Pvt. Ltd., Plot No.2621/22, No.156/Rjt/2015 2011-12 DCIT, Circle-1(1), Lodhika GIDC, 2. Rajkot Metoda, Rajkot. PAN: AACCR7723E M/s Radhe Renewable Energ…

The DCIT, Circle-4, Ahmedabad vs. Shri Yogeshkumar Gupta, Ahmedabad

In the result appeal of the Revenue is hereby dismissed

ITA 416/AHD/2016[2006-07]Status: DisposedITAT Ahmedabad23 Mar 2022AY 2006-07

Bench: Shri Waseem Ahmed & Ms Madhumita Royआयकर अपील सं./Ita No. 416/Ahd/2016 िनधा"रण वष"/Asstt. Year:2006-2007 D.C.I.T., Shri Yogesh Kumar Gupta, Circle-4, Vs. 19, Samrpan Bunglow, Ahmedabad. Nr. Judges Bunglow Road, Satellite, Ahmedabad-380051. Pan: Acqpg9641R

For Appellant: Shri Aseem L. Thakkar, A.RFor Respondent: Shri Vijaykumar Jaiswal, CIT.D.R
Section 143(3)Section 68

…account duly confirmed showing PAN, Ward and Address of the assessee and the payment was through account payee cheque. It was held that the assessee has discharged onus U/s 68 and hence, addition could not be made. b) S. 68 : Chankya Developers vs. CIT (2014) 43 Taxmann.com 91(Guj) where in the Honorable Gujarat High Court has categorically held that once name, address, PAN, confirmation and bank statement of party are provided, the primary onus which was to be discharged by the assessee has been discharged and no addition U/s 68 should be made. c) S. 68 : CIT, A'bad IV vs. Sachitel Communications (P.) Ltd. [2014…

The Jt. CIT, Range-9, Ahmedabad vs. M/S. Unique Metropoils, Ahmedabad

In the result, Ground Nos

ITA 3140/AHD/2015[2011-12]Status: DisposedITAT Ahmedabad16 Mar 2022AY 2011-12
For Appellant: Shri Bandish Soparkar, A.RFor Respondent: Shri C.S. Sharma, Sr. D.R
Section 36(1)(iii)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “B” BENCH (Conducted Through Virtual Court) Before: Shri P.M. Jagtap, Vice President And Shri Siddhartha Nautiyal, Judicial Member ITA No. 3140 /Ahd/2015 Assessment Year 2011-12 The DCIT, M/s. Unique Metropolis, Circle-3(3), Avadh-3 Alok Bunglows, Ahmedabad Vs Opp. Sun N Step Club, (Appellant) Thaltej, Ahmedabad PAN: AACFU3261H (Respondent) ITA No. 3093 /Ahd/2015 Assessment Year 2011-12 M/s. Unique Metropolis, The DCIT, Avadh-3 Alok Bunglows, Circle-3(3), Opp. Sun N Step Club, Vs Ahmedabad Thaltej, Ahmedabad (Respondent) I.T.A Nos. 3140/Ahd/2015 & 3093/Ahd…

M/S. Unique Metropolis, Ahmedabad vs. Jt.Commissioner of Income Tax, Range-9, Ahmedabad

In the result, Ground Nos

ITA 3093/AHD/2015[2011-12]Status: DisposedITAT Ahmedabad16 Mar 2022AY 2011-12
For Appellant: Shri Bandish Soparkar, A.RFor Respondent: Shri C.S. Sharma, Sr. D.R
Section 36(1)(iii)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “B” BENCH (Conducted Through Virtual Court) Before: Shri P.M. Jagtap, Vice President And Shri Siddhartha Nautiyal, Judicial Member ITA No. 3140 /Ahd/2015 Assessment Year 2011-12 The DCIT, M/s. Unique Metropolis, Circle-3(3), Avadh-3 Alok Bunglows, Ahmedabad Vs Opp. Sun N Step Club, (Appellant) Thaltej, Ahmedabad PAN: AACFU3261H (Respondent) ITA No. 3093 /Ahd/2015 Assessment Year 2011-12 M/s. Unique Metropolis, The DCIT, Avadh-3 Alok Bunglows, Circle-3(3), Opp. Sun N Step Club, Vs Ahmedabad Thaltej, Ahmedabad (Respondent) I.T.A Nos. 3140/Ahd/2015 & 3093/Ahd…

Rishabh Software Pvt. Ltd, Vadodara vs. DCIT, Circle-2(1)(2), Baroda

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

ITA 351/AHD/2018[2013-14]Status: DisposedITAT Ahmedabad04 Jan 2021AY 2013-14

Bench: Shri Mahavir Prasad & Shri Waseem Ahmedआयकर अपील सं./Ita No. 351/Ahd/2018 "नधा"रण वष"/Asstt. Year: 2013-2014 Rishabh Software Pvt. Ltd., D.C.I.T., Plot No.66, Beside Sigil India, Vs. Circle 2(1)(2), Padra Road, Atladara, Baroda. Vadodara-390012. Pan: Aaacr9028G

For Appellant: Shri Mukund Bakshi, A.RFor Respondent: Shri Dinesh Singh, Sr.D.R
Section 68

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’ C’’ 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. 351/AHD/2018 "नधा"रण वष"/Asstt. Year: 2013-2014 Rishabh Software Pvt. Ltd., D.C.I.T., Plot no.66, Beside Sigil India, Vs. Circle 2(1)(2), Padra Road, Atladara, Baroda. Vadodara-390012. PAN: AAACR9028G (Applicant) (Respondent) Assessee by : Shri Mukund Bakshi, A.R Revenue by : Shri Dinesh Singh, Sr.D.R सुनवाई क" तार"ख/Date of Hearing : 27/11/2020 घोषणा क" तार"ख /D…

The Asst. Commissioner of Income Tax, Circle-2(1)(1), Ahmedabad vs. El Dorado Biotech Private Limited, Ahmedabad

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

ITA 1823/AHD/2017[2009-10]Status: DisposedITAT Ahmedabad06 Nov 2020AY 2009-10
For Appellant: Shri Ketan Shah & Aman ShahFor Respondent: Shri M.S.A. Khan, CITDR
Section 132Section 143(1)Section 143(3)Section 147Section 148Section 68

…आयकर अपील"य अ"धकरण, अहमदाबाद। IN THE INCOME TAX APPELLATE TRIBUNAL ‘D’ BENCH, AHMEDABAD (THROUGH VIRTUAL COURT) BEFORESHRI RAJPAL YADAV, VICE PRESIDENT And SHRI WASEEM AHMED, ACCOUNTANT MEMBER Sl. ITA No(s) Asset. Appeal(s) by No(s) Year(s) Appellant vs. Respondent Appellant Respondent 1. 1823/Ahd/2017 2009-10 The Assistant El Dorado Biotech Pvt. Commissioner of Ltd. 5, Jagnirman Society, Income Tax, Circle- Narvang High School, 2(1)(1), Ahmedabad Naranpura, Ahmedabad-380013 PAN No. AABCE1885F Revenue by : Shri M.S.A. Khan, CITDR. Assessee by : Shri Ketan Shah & Aman Shah ARs सुनवाई क" तार"ख/Date of Hearing :…

Shri Nathalal H. Parmar, Surat vs. The Dy.CIT, Circle-8, Surat

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

ITA 921/AHD/2015[2008-09]Status: DisposedITAT Surat04 Feb 2020AY 2008-09

Bench: Shri Sandeep Gosain & Shri O.P.Meena, Accoutant Member आ.अ.सं/.I.T.A No.921/Ahd/2015 िनधा"रण वष"/Assessment Year:2008-09 Shri Nathalal H. Parmar, Vs. Deputy Commissioner Of 301, Yogi Park, Plot No. 95, Income-Tax, Kanteshwar Society No.3, Circle -8, Surat. Katargam, Surat 395006 [Pan: Ambpp 9631 P] अपीलाथ" Appellant ""यथ"/Respondent Shri Mehul Shah - Ca िनधा"रती क" ओर से /Assessee By Mrs. Anupama Singla - Sr.D.R. राज"व क" ओर से /Revenue By 13.12.2019 सुनवाई क" तारीख/ Date Of Hearing: 04.02.2020 उ"ोषणा क" तारीख/Pronouncement On आदेश /O R D E R Per O. P. Meena, Am: 1. This Appeal By The Assessee Is Directed Against The Order Of Learned Commissioner Of Income Tax (Appeals)-3, Surat (In Short “The Cit (A)”) Dated 12.12.2015 Pertaining To Assessment Year 2008-09, Which In Turn Has Arisen From The Assessment Order Passed Under Section 143 (3) Dated 29.12.2010 Of Income Tax Act, 1961 (In Short ‘The Act’) By The Deputy Commissioner Of Income-Tax, Circle–8, Surat (In Short “The Ao”).

Section 143Section 68

…Nathalal H. Parmar v. DCIT-Circle-8, Surat /I.T.A.No. 921/AHD/2015/A.Y. 08-09 Page 1 of 8 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.921/AHD/2015 िनधा"रण वष"/Assessment Year:2008-09 Shri Nathalal H. Parmar, Vs. Deputy Commissioner of 301, Yogi Park, Plot No. 95, Income-Tax, Kanteshwar Society No.3, Circle -8, Surat. Katargam, Surat 395006 [PAN: AMBPP 9631 P] अपीलाथ" Appellant ""यथ"/Respondent Shri Mehul Shah - CA िनधा"रती क" ओर से /Assessee by Mrs. Anupama Singla -…

Ashokbhai Karshanbhai Patel, Ahmedabad vs. Income Tax Officer, Ahmedabad

In the result, the appeal of the assessee is allowed

ITA 750/AHD/2015[2008-09]Status: DisposedITAT Ahmedabad01 Jan 2019AY 2008-09

Bench: Shri Waseem Ahmed & Ms. Madhumita Royआयकर अपील सं./Ita No. 750/Ahd/2015 ("नधा"रण वष"/Assessment Year : 2008-09 ) Ashokbhai Karshanbhai Patel The Ito बनाम/ U-10 Navnidhi Complex Ward-6 (2) Vs. Gurukul Road Ahmedabad Memnagar Ahmedabad – 380 052 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Ajfpp 7758 N (अपीलाथ"/Appellant) .. (""यथ" / Respondent) अपीलाथ" ओर से/ Appellant By : Shri Parin Shah, Ar ""यथ" क" ओर से/Respondent By: Shri T.C. Meena, Sr.Dr

For Appellant: Shri Parin Shah, ARFor Respondent: Shri T.C. Meena, Sr.DR
Section 234ASection 271(1)(c)Section 68

…ice u/s 131/133(6) of the Act, but the authorities below had not exercised their power given under the statute. In this regard, we find support and guidance from the judgment of Hon’ble Gujarat High Court in the case of CIT vs. Chanakya Developers reported in 43 Taxmann.com 91 wherein it was held as under: “13. We find no error in the approach of either of the Revenue authorities. Both CIT(A) as well as the Tribunal when have concurrently held on an issue which is predominantly factual in nature and when no error has been committed, this issue also deserves no further consideration. As observed in case of first i…

The ITO, Ward-2(1)(1), Ahmedabad vs. Gujarat Craft Industries Pvt. Ltd., Ahmedabad

ITA 2348/AHD/2015[2012-13]Status: DisposedITAT Ahmedabad10 Oct 2017AY 2012-13
For Appellant: G. C. Pipara, A.RFor Respondent: Nidhi Srivastava, CIT. D.R
Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “C” BENCH AHMEDABAD BEFORE, SHRI S. S. GODARA, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER The I.T.O., Ward- 2(1)(1), Navjivan Trust Bldg., Off. Ashram Road, 1st Floor, Room No.104, Ahmedabad-380014 Appellant Vs. Gujarat Craft Industries Pvt. Ltd., 35, Omkar House, Nr. Swastik Char Rasta, C. G. Road, Navrangpura, Ahmedabad Respondent PAN: AAACG5615N राज"व क" ओर से/By Revenue : Nidhi Srivastava, CIT. D.R. आवेदक क" ओर से/By Assessee : G. C. Pipara, A.R. सुनवाई क" तार"ख/Date of Hearing : 04.10.2017 घोषणा क" तार"ख/Date of Pronouncement : 10.10.2017…

CIT v. Chanakya Developers (43 Taxmann.com 91) — Cited in 17 Judgments | BharatTax