CIT v. Maulikkumar K. Shah

Dy. Commissioner of Income Tax, Central Cir. -4, Surat vs. Shree Kuberji Textile Deck, Surat

In the result, grounds of appeal raised by revenue as well as assessee are dismissed

Bench: Shri Pawan Singh & Dr. Arjun Lal Sainiit(Ss)A No. 63 & 64/Srt/2023 (Ay: 2016-17 & 2019-20) (Physical Hearing) D.C.I.T., Shree Kuberji Textile Deck, Central Circle-4, 2Nd Floor, Shree Kuberji Corporate Vs. Surat. House, Begumpura, Nr. Khndaa Kuva Road, Surat-395002. Pan No. Acsfs 4939 A Appellant/ Revenue Respondent/ Assessee D.C.I.T., Shree Kuberji Textile Deck, Central Circle-4, 2Nd Floor, Shree Kuberji Corporate Vs. Surat. House, Begumpura, Nr. Khndaa Kuva Road, Surat-395002. Pan No. Acsfs 4939 A Appellant/Revenue Respondent/Assessee

…that he fully supports the order of ld. CIT(A). To support his various contention, the ld. AR of the assessee relied upon the following case laws: IT(SS)A No. 63 & 64/Srt/2023 & ITA 223/Srt/2023 DCIT Vs Shree Kuberji Textile Deck (1) CIT Vs Maulikumar K Shah 307 ITR 137 (Guj) (2) CIT Vs S. M. Aggrawala 293 ITR 43 (Del HC) (3) Jayantilal Patel Vs ACIT (1998) 233 ITR 588 (Raj) (4) S.K. Gupta Vs DCIT (1999) 63 TTJ (Delhi Trib) 532 (5) Atul Kumar Jain Vs DCIT 64 TTJ 786 (Del Trib) (6) Pooja Bhatt Vs ACIT (2000) 73 ITD 205 (Mum Trib) (7) ITO Vs Shri Rajkumar Birla ITA NO. 934/944/945/Hyd/2012 (Hyd Trib) (8) Amar N Sh…

ACIT, Central Circle-3, Surat vs. Pankaj Khandelwala, Surat

In the result, appeal filed by the Revenue is dismissed

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita No.83/Srt/2022 Assessment Year: (2016-17) (Hybrid Hearing) The Acit, Vs. Shri Pankaj Khandelwala, Central Circle-3, B-505, Sukan Residency, Vesu, Surat Surat - 395007 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Cxlpk5115Q (Appellant) (Respondent) Shri Ashish Pophare, Cit-Dr Asppellant By Shri Tushar P. Hemani, Sr. Advocate With Respondent By Shri Parimalsinh B. Parmar, Advocate 21/11/2023 Date Of Hearing Date Of Pronouncement 23/11/2023

…tice. There is no corroborative evidence whatsoever in support of the allegation as to any cash receipts or cash payments, as reflected in the cash book. Based on these facts, the ld Counsel relied on the following judgments: (i) CIT vs. Maulikkumar K. shah - 307 ITR 137 (Guj); (ii) Common Cause vs. UOI - 394 ITR 220 (SC); (iii) TTO vs. Bharat A. Mehta - 60 taxmann.com 1 (Guj); ITA.83/SRT/2022/AY.2016-17 Sh. Pankaj Khandelwala Thus, ld Counsel stated that in absence of any corroborative material, the impugned addition made merely on the basis of "entries "recorded in seized material is not justified. 10. We h…

The Assistant Commissioner of Income Tax, Central Circle, Rajkot vs. Smt. Urmilaben Kishorbhai Viramgama, Rajkot

Bench: Shri Waseem Ahmed & Ms. Madhumita Royआयकर अपील सं./I.T.A. No. 22/Rjt/2021 ("नधा"रण वष" / Assessment Year : 2012-13) Assistant Commissioner Smt. Bhavnaben बनाम/ Of Income-Tax Bhovanbhai Rangani Vs. Central Circle-1, Rajkot 701, Ratrani Tower, Nr. Bhaktidham Temple, Panchvati Main Road, Rajkot-05 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Abupr5242C .. (अपीलाथ"/Appellant) (""यथ" / Respondent) & आयकर अपील सं./I.T.A. No. 23/Rjt/2021 ("नधा"रण वष" / Assessment Year : 2012-13) Assistant Commissioner Shri Bhupendra Trikamji बनाम/ Of Income-Tax Panchani Vs. Central Circle-1, Rajkot 11-A, “Akashdeep”, Sai Nagar Society, B/H. Ramdham Kalawad Road, Rajkot-360007 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Abjpp7612B .. (अपीलाथ"/Appellant) (""यथ" / Respondent) & आयकर अपील सं./I.T.A. No. 24/Rjt/2021 ("नधा"रण वष" / Assessment Year : 2012-13) Assistant Commissioner बनाम/ Smt. Dimpleben

…ent made by assessee for purchase of property under consideration-Held, yes [Para 14] [In favour of assessee] (i) CBI v. V.C. Shukla 1998 taxmann.com 2155 (SC) (ii) Mahasay Ganesh Prasad v. Narendra Nath AIR 1953 SC 431 (iii) CIT v. Maulikkumar K. Shah (2008) 307 ITR 137 (Guj.) (iv) Devilal Gherilal Shah v. Dy. CIT (1995) 52 TTI (Ahd.) 618 18. Further, the appellant was never allowed cross examination of the seller of land or Shri Jawahar Mori, though requested during the assessment proceedings Therefore, addition made without allowing opportunity to cross examine any of the parties from whom the materials have b…

Maulesh D. Ukani, Rajkot-Gujarat vs. The Asstt. Commr. of Income Tax, Cir-1(1), Rajkot-Gujarat

Bench: Shri Waseem Ahmed & Ms. Madhumita Royआयकर अपील सं./I.T.A. No. 22/Rjt/2021 ("नधा"रण वष" / Assessment Year : 2012-13) Assistant Commissioner Smt. Bhavnaben बनाम/ Of Income-Tax Bhovanbhai Rangani Vs. Central Circle-1, Rajkot 701, Ratrani Tower, Nr. Bhaktidham Temple, Panchvati Main Road, Rajkot-05 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Abupr5242C .. (अपीलाथ"/Appellant) (""यथ" / Respondent) & आयकर अपील सं./I.T.A. No. 23/Rjt/2021 ("नधा"रण वष" / Assessment Year : 2012-13) Assistant Commissioner Shri Bhupendra Trikamji बनाम/ Of Income-Tax Panchani Vs. Central Circle-1, Rajkot 11-A, “Akashdeep”, Sai Nagar Society, B/H. Ramdham Kalawad Road, Rajkot-360007 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Abjpp7612B .. (अपीलाथ"/Appellant) (""यथ" / Respondent) & आयकर अपील सं./I.T.A. No. 24/Rjt/2021 ("नधा"रण वष" / Assessment Year : 2012-13) Assistant Commissioner बनाम/ Smt. Dimpleben

…ent made by assessee for purchase of property under consideration-Held, yes [Para 14] [In favour of assessee] (i) CBI v. V.C. Shukla 1998 taxmann.com 2155 (SC) (ii) Mahasay Ganesh Prasad v. Narendra Nath AIR 1953 SC 431 (iii) CIT v. Maulikkumar K. Shah (2008) 307 ITR 137 (Guj.) (iv) Devilal Gherilal Shah v. Dy. CIT (1995) 52 TTI (Ahd.) 618 18. Further, the appellant was never allowed cross examination of the seller of land or Shri Jawahar Mori, though requested during the assessment proceedings Therefore, addition made without allowing opportunity to cross examine any of the parties from whom the materials have b…

The Asstt. Commr. of Income Tax, Cen. Cir-1, Rajkot-Gujarat vs. Maulesh D. Ukani, Rajkot-Gujarat

Bench: Shri Waseem Ahmed & Ms. Madhumita Royआयकर अपील सं./I.T.A. No. 22/Rjt/2021 ("नधा"रण वष" / Assessment Year : 2012-13) Assistant Commissioner Smt. Bhavnaben बनाम/ Of Income-Tax Bhovanbhai Rangani Vs. Central Circle-1, Rajkot 701, Ratrani Tower, Nr. Bhaktidham Temple, Panchvati Main Road, Rajkot-05 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Abupr5242C .. (अपीलाथ"/Appellant) (""यथ" / Respondent) & आयकर अपील सं./I.T.A. No. 23/Rjt/2021 ("नधा"रण वष" / Assessment Year : 2012-13) Assistant Commissioner Shri Bhupendra Trikamji बनाम/ Of Income-Tax Panchani Vs. Central Circle-1, Rajkot 11-A, “Akashdeep”, Sai Nagar Society, B/H. Ramdham Kalawad Road, Rajkot-360007 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Abjpp7612B .. (अपीलाथ"/Appellant) (""यथ" / Respondent) & आयकर अपील सं./I.T.A. No. 24/Rjt/2021 ("नधा"रण वष" / Assessment Year : 2012-13) Assistant Commissioner बनाम/ Smt. Dimpleben

…ent made by assessee for purchase of property under consideration-Held, yes [Para 14] [In favour of assessee] (i) CBI v. V.C. Shukla 1998 taxmann.com 2155 (SC) (ii) Mahasay Ganesh Prasad v. Narendra Nath AIR 1953 SC 431 (iii) CIT v. Maulikkumar K. Shah (2008) 307 ITR 137 (Guj.) (iv) Devilal Gherilal Shah v. Dy. CIT (1995) 52 TTI (Ahd.) 618 18. Further, the appellant was never allowed cross examination of the seller of land or Shri Jawahar Mori, though requested during the assessment proceedings Therefore, addition made without allowing opportunity to cross examine any of the parties from whom the materials have b…

The Assistant Commissioner of Income Tax, Central Circle-1, Rajkot-Gujarat vs. Shri Kishorbhai V. Viramgama, Rajkot

Bench: Shri Waseem Ahmed & Ms. Madhumita Royआयकर अपील सं./I.T.A. No. 22/Rjt/2021 ("नधा"रण वष" / Assessment Year : 2012-13) Assistant Commissioner Smt. Bhavnaben बनाम/ Of Income-Tax Bhovanbhai Rangani Vs. Central Circle-1, Rajkot 701, Ratrani Tower, Nr. Bhaktidham Temple, Panchvati Main Road, Rajkot-05 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Abupr5242C .. (अपीलाथ"/Appellant) (""यथ" / Respondent) & आयकर अपील सं./I.T.A. No. 23/Rjt/2021 ("नधा"रण वष" / Assessment Year : 2012-13) Assistant Commissioner Shri Bhupendra Trikamji बनाम/ Of Income-Tax Panchani Vs. Central Circle-1, Rajkot 11-A, “Akashdeep”, Sai Nagar Society, B/H. Ramdham Kalawad Road, Rajkot-360007 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Abjpp7612B .. (अपीलाथ"/Appellant) (""यथ" / Respondent) & आयकर अपील सं./I.T.A. No. 24/Rjt/2021 ("नधा"रण वष" / Assessment Year : 2012-13) Assistant Commissioner बनाम/ Smt. Dimpleben

…ent made by assessee for purchase of property under consideration-Held, yes [Para 14] [In favour of assessee] (i) CBI v. V.C. Shukla 1998 taxmann.com 2155 (SC) (ii) Mahasay Ganesh Prasad v. Narendra Nath AIR 1953 SC 431 (iii) CIT v. Maulikkumar K. Shah (2008) 307 ITR 137 (Guj.) (iv) Devilal Gherilal Shah v. Dy. CIT (1995) 52 TTI (Ahd.) 618 18. Further, the appellant was never allowed cross examination of the seller of land or Shri Jawahar Mori, though requested during the assessment proceedings Therefore, addition made without allowing opportunity to cross examine any of the parties from whom the materials have b…

The ACIT, Cen. Cir-1, Rajkot vs. Smt. Joliben Mahendrabhai Faldu, Rajkot

Bench: Shri Waseem Ahmed & Ms. Madhumita Royआयकर अपील सं./I.T.A. No. 22/Rjt/2021 ("नधा"रण वष" / Assessment Year : 2012-13) Assistant Commissioner Smt. Bhavnaben बनाम/ Of Income-Tax Bhovanbhai Rangani Vs. Central Circle-1, Rajkot 701, Ratrani Tower, Nr. Bhaktidham Temple, Panchvati Main Road, Rajkot-05 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Abupr5242C .. (अपीलाथ"/Appellant) (""यथ" / Respondent) & आयकर अपील सं./I.T.A. No. 23/Rjt/2021 ("नधा"रण वष" / Assessment Year : 2012-13) Assistant Commissioner Shri Bhupendra Trikamji बनाम/ Of Income-Tax Panchani Vs. Central Circle-1, Rajkot 11-A, “Akashdeep”, Sai Nagar Society, B/H. Ramdham Kalawad Road, Rajkot-360007 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Abjpp7612B .. (अपीलाथ"/Appellant) (""यथ" / Respondent) & आयकर अपील सं./I.T.A. No. 24/Rjt/2021 ("नधा"रण वष" / Assessment Year : 2012-13) Assistant Commissioner बनाम/ Smt. Dimpleben

…ent made by assessee for purchase of property under consideration-Held, yes [Para 14] [In favour of assessee] (i) CBI v. V.C. Shukla 1998 taxmann.com 2155 (SC) (ii) Mahasay Ganesh Prasad v. Narendra Nath AIR 1953 SC 431 (iii) CIT v. Maulikkumar K. Shah (2008) 307 ITR 137 (Guj.) (iv) Devilal Gherilal Shah v. Dy. CIT (1995) 52 TTI (Ahd.) 618 18. Further, the appellant was never allowed cross examination of the seller of land or Shri Jawahar Mori, though requested during the assessment proceedings Therefore, addition made without allowing opportunity to cross examine any of the parties from whom the materials have b…