CIT v. Lavanya Land (P) Ltd.

DEPUTY COMMISSIONER OF INCOME-TAX, CENTRAL CIRCLE-4, SURAT, SURAT vs. VIKAS NANGALIA, SURAT

In the result, appeal of revenue and CO of assessee are dismissed

Bench: Shri Dinesh Mohan Sinha & Shri Bijayananda Prusethआयकर अपील सं./Ita No.972/Srt/2024& Assessment Year: 2020-21 (Physical Court Hearing) Deputy Commissioner Of Vikas Nangalia बनाम/ Income-Tax, Central Circle-4, D-1112, Canal Road, Surya Green Vs. Surat Room No.508, Majura View, Vesu, Surat-395 007 Gate, Surat-395 001 "थायीलेखासं./जीआइआरसं./Pan/Gir No: Acxpn 1361 L (अपीलाथ"/Appellant) (""थ" /Respondent) ""ा"ेप सं /Co No.26/Srt/2024 (A/O Ita No.972/Srt/2024) Assessment Year: 2020-21 Vikas Nangalia Deputy Commissioner Of बनाम/ D-1112, Canal Road, Surya Green Income-Tax, Central Circle-4, Vs. View, Vesu, Surat-395 007 Surat Room No.508, Majura Gate, Surat-395 001 "थायीलेखासं./जीआइआरसं./Pan/Gir No: Acxpn 1361 L (Co-Objector) (""थ" /Respondent) आयकर अपील सं./Ita No.848/Srt/2024& Assessment Year: 2021-22 Deputy Commissioner Of Vikas Nangalia बनाम/ Income-Tax, Central Circle-4, D-1112, Canal Road, Surya Green Vs. Surat Room No.508, Majura View, Vesu, Surat-395 007 Gate, Surat-395 001 "थायीलेखासं./जीआइआरसं./Pan/Gir No: Acxpn 1361 L (अपीलाथ"/Appellant) (""थ" /Respondent) िनधा"रती की ओर से /Assessee By Shri Ramesh Malpani, Ca राज" की ओर से /Revenue By Shri Mukesh Jain, Cit-Dr सुनवाई की तारीख/Date Of Hearing 08/09/2025 उद्घोषणा की तारीख/Date Of Pronouncement 31/10/2025

…i) CIT vs. Maulikkumar K. Shah, [2008] 307 ITR 137 (Guj); (iii) Common Cause (A Registered Society) vs. UOI, [2017] 394 ITR 220 (SC); (iv) DCIT vs. Prarthana Construction Pvt. Ltd.,Tax Appeal No. 79 of 2000 (Guj) and (v) CIT vs. Lavanya Land (P.) Ltd., [2017] 397 ITR 246 (Bom). 10. We have heard both parties and perused the materials available on record. We have also deliberated the decisions relied upon by Ld. AR. The AO has made the impugned addition based on page Nos. 15, 16 and 17 of Annexure A-1 as the “Sauda-chitthi”, which has culminated into the sale of the land by the assessee vide registered sale deed d…

DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-4, SURAT, AAYKAR BHAWAN, MAJURA GATE, SURAT vs. VIKAS NANGALIA, VESU SURAT, GUJARAT

In the result, appeal of revenue and CO of assessee are dismissed

Bench: Shri Dinesh Mohan Sinha & Shri Bijayananda Prusethआयकर अपील सं./Ita No.972/Srt/2024& Assessment Year: 2020-21 (Physical Court Hearing) Deputy Commissioner Of Vikas Nangalia बनाम/ Income-Tax, Central Circle-4, D-1112, Canal Road, Surya Green Vs. Surat Room No.508, Majura View, Vesu, Surat-395 007 Gate, Surat-395 001 "थायीलेखासं./जीआइआरसं./Pan/Gir No: Acxpn 1361 L (अपीलाथ"/Appellant) (""थ" /Respondent) ""ा"ेप सं /Co No.26/Srt/2024 (A/O Ita No.972/Srt/2024) Assessment Year: 2020-21 Vikas Nangalia Deputy Commissioner Of बनाम/ D-1112, Canal Road, Surya Green Income-Tax, Central Circle-4, Vs. View, Vesu, Surat-395 007 Surat Room No.508, Majura Gate, Surat-395 001 "थायीलेखासं./जीआइआरसं./Pan/Gir No: Acxpn 1361 L (Co-Objector) (""थ" /Respondent) आयकर अपील सं./Ita No.848/Srt/2024& Assessment Year: 2021-22 Deputy Commissioner Of Vikas Nangalia बनाम/ Income-Tax, Central Circle-4, D-1112, Canal Road, Surya Green Vs. Surat Room No.508, Majura View, Vesu, Surat-395 007 Gate, Surat-395 001 "थायीलेखासं./जीआइआरसं./Pan/Gir No: Acxpn 1361 L (अपीलाथ"/Appellant) (""थ" /Respondent) िनधा"रती की ओर से /Assessee By Shri Ramesh Malpani, Ca राज" की ओर से /Revenue By Shri Mukesh Jain, Cit-Dr सुनवाई की तारीख/Date Of Hearing 08/09/2025 उद्घोषणा की तारीख/Date Of Pronouncement 31/10/2025

…i) CIT vs. Maulikkumar K. Shah, [2008] 307 ITR 137 (Guj); (iii) Common Cause (A Registered Society) vs. UOI, [2017] 394 ITR 220 (SC); (iv) DCIT vs. Prarthana Construction Pvt. Ltd.,Tax Appeal No. 79 of 2000 (Guj) and (v) CIT vs. Lavanya Land (P.) Ltd., [2017] 397 ITR 246 (Bom). 10. We have heard both parties and perused the materials available on record. We have also deliberated the decisions relied upon by Ld. AR. The AO has made the impugned addition based on page Nos. 15, 16 and 17 of Annexure A-1 as the “Sauda-chitthi”, which has culminated into the sale of the land by the assessee vide registered sale deed d…

ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-3, SURA, SURAT vs. PIPODRA TEXTILE PARK LLP, SURAT

Bench: Shri Dinesh Mohan Sinha & Shri Bijayananda Prusethआयकर अपील सं./Ita No.795/Srt/2024 Assessment Year: (2018-19) (Hybrid Hearing) Acit, Vs. Pipodra Textile Park Llp, S No.85, Vilol. Lindiad, Tal: Central Circle-3, Mangrol, Surat - 395002 Surat "थायीलेखासं./जीआइआरसं./Pan/Gir No: Aasfp8206B (Appellant) (Respondent) ""या"ेप सं /Co No.27/Srt/2024 (Ay 2018-19) (A/O Ita No.795/Srt/2024 Pipodra Textile Park Llp Vs. Acit, S No.85, Vilol. Lindiad, Tal: Central Circle-3, Mangrol, Surat– 395 002 Surat "थायीलेखासं./जीआइआरसं./Pan/Gir No: Aasfp 8206 B (Co-Objector) (""यथ"/Respondent) "नधा"रती क" ओर से/Assessee By Shri Ramesh Malpani, Ca राज"वक" ओर से /Respondent By Shri Mukesh Jain, Cit-Dr & Shri Kevin Langaliya, Ca सुनवाई क" तार"ख/Date Of Hearing 03/09/2025 उ"घोषणा क" तार"ख/Date Of Pronouncement 31/10/2025

…IN THE INCOME-TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI DINESH MOHAN SINHA, JUDICIAL MEMBER & SHRI BIJAYANANDA PRUSETH, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.795/SRT/2024 Assessment Year: (2018-19) (Hybrid Hearing) ACIT, vs. Pipodra Textile Park LLP, S No.85, Vilol. Lindiad, Tal: Central Circle-3, Mangrol, Surat - 395002 Surat "थायीलेखासं./जीआइआरसं./PAN/GIR No: AASFP8206B (Appellant) (Respondent) ""या"ेप सं /CO No.27/SRT/2024 (AY 2018-19) (A/o ITA No.795/SRT/2024 Pipodra Textile Park LLP Vs. ACIT, S No.85, Vilol. Lindiad, Tal: Central Circle-3, Mangrol, Surat– 395 002 Surat "थायीलेखासं./जीआइआरसं./PA…

RAJESH PODDAR,SURAT vs. ACIT CENTRAL CIRCLE-4, SURAT

In the result, assessee's appeal is dismissed

…Hon'ble Gujarat High Court in case of Maulikkumar K. Shah (supra) held that mere entries in seized material are not sufficient to prove that assessee has indulged in such a transaction. The Hon'ble Bombay High Court in case of CIT vs. Lavanya Lands Pvt. Ltd., 397 ITR 246 (Bom.) held that where seized documents were not in name of the assessee, no action could be taken in case of assessee u/s 153C of the Act and further, the entire decision being based on huge amounts revealed from seized documents not being 14 ITA No.547 & IT(SS)A 56/Srt/2024 A.Y 20-21 Rajesh Poddar supported by actual cash passing hands, additio…

DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-3, SURAT, SURAT vs. SH. KAILASH AGRAWAL, SURAT

In the result, appeal of revenue is dismissed

Bench: Shri Sanjay Garj & Shri Bijayananda Prusethआयकर अपील सं./Ita No.380/Srt/2025 Assessment Year: 2018-19 (Hybrid Hearing) Dy. Commissioner Of Shri Kailash Agarwal बनाम/ Income-Tax, Central Circle- A/1, 3003, Regent Textile Vs. 3, Surat, 5Th Floor Aayakar Market, Ring Road, Bhawan, Majura Gate, Surat– 395002 Surat-395 001 "थायीलेखासं./जीआइआरसं./Pan/Gir No: Aappa 3267 N (अपीलाथ"/Appellant) (""थ"/Respondent) ""ा"ेप सं /Co No.3/Srt/2025 (A/O Ita No.380/Srt/2025/(Ay 2018-19) Shri Kailash Agarwal Dy. Commissioner Of बनाम A/1, 3003, Regent Textile Income-Tax, Central Circle- / 3, Surat, 5Th Floor Aayakar Market, Ring Road, Surat– Vs. 395002 Bhawan, Majura Gate, Surat-395 001 "थायीलेखासं./जीआइआरसं./Pan/Gir No: Aappa 3267 N (""थ"/Respondent) (Co-Objector) िनधा"रती की ओर से/Assessee By Shri Ramesh Goyal, Ca राज"की ओर से /Respondent By Shri Ajay Uke, Sr-Dr सुनवाई की तारीख/Date Of Hearing 13/08/2025 उद्घोषणा की तारीख/Date Of Pronouncement 23/09/2025

…hat the documents found from the premise of third party cannot be a base for addition without corroborative evidence viz., (i) CBI vs. V C Shukla AIR 1998 SC 1406, (ii) Mukesh Agarwal Vs. ITO (ITA No. 361/SRT/2022), (iii) CIT vs. Lavanya Land Pvt. Ltd. [2017] 397 ITR 246 (Bom.), (iv) CIT vs. Prem Prakash Nagpal [40 taxmann.com 353 (Del)], (v) Shri Mahendra Lalka vs. Dy. CIT (ITA No. 172/LKW/2023 date. 18.07.2023) and (vi) ACIT vs. Katrina Rosemary (Kaiff) Turcotte dated 11.10.2017. 7. We have heard both the parties and perused the entire material available on record. We have also deliberated on the decisions reli…