CIT v. Odeon Builders Pvt. ltd.

418 ITR 315Supreme Court of India2019#179 most cited

What is CIT v. Odeon Builders Pvt. ltd. authority for?

Income tax additions cannot be sustained merely on the basis of uncorroborated statements or allegations. The Revenue must bring on record sufficient material and allow the assessee to produce evidence to prove such additions.

408

judgments rely on this decision, according to BharatTax’s citation analysis of 367,154 Indian tax judgments — from 2018 to 2026.

Also referred to as

CIT v. Odeon Builders Pvt. Ltd. · 418 ITR 315 · Supreme Court · Section 132(4) statement · Section 133(6) notice · uncorroborated evidence · sufficiency of evidence · income tax additions · burden of proof · natural justice · bogus purchases

Sections most often in play

Section 153CSection 132Section 132(4)Section 143(3)Section 69Section 147Section 69BSection 148

Issues it is cited on

third party informationsection 65b(4)section 65bsection 10(26)section 65section 61section 158b(b)section 158bb(1)section 69bon-moneystatement under section 132(4)protective assessment

Judgments citing CIT v. Odeon Builders Pvt. ltd.

M/S. Nishit Agarwal Beneficiary Trust, Kolkata vs. ACIT, CC - 3(1), Kolkata

In the result, all the appeals of the assessee(s) are allowed as per the terms indicated hereinabove

ITA 983/KOL/2018[2014-15]Status: DisposedITAT Kolkata14 Jul 2023AY 2014-15

Bench: Sri Sanjay Garg & Dr. Manish Borad

Section 143(2)Section 250

…material gathered based on any enquiry under section 143(2) for the assessment where assessment is made u/s 143(3) failing which makes the assessment is void ab initio. iv) The Hon'ble Supreme Court in the case of CIT vs. Odeon Builders Private Limited [2019] 418 ITR 315 (SC) has held that Addition or disallowance cannot be made solely on third-party information without independently subjecting it to further verification by ld. AO. v) The Appellant relies on the decision of the Chennai Bench of the Tribunal in the case of Smt. Vandana Jain & Ors. Vs. ITO in ITA Nos. 1903 & 1904/Chny/2019 Order dated 31.03.2022 wh…

M/S. Gateway Financial Services Ltd., Kolkata vs. ACIT, CC - 3(1), Kolkata

In the result, all the appeals of the assessee(s) are allowed as per the terms indicated hereinabove

ITA 982/KOL/2018[2014-15]Status: DisposedITAT Kolkata14 Jul 2023AY 2014-15

Bench: Sri Sanjay Garg & Dr. Manish Borad

Section 143(2)Section 250

…material gathered based on any enquiry under section 143(2) for the assessment where assessment is made u/s 143(3) failing which makes the assessment is void ab initio. iv) The Hon'ble Supreme Court in the case of CIT vs. Odeon Builders Private Limited [2019] 418 ITR 315 (SC) has held that Addition or disallowance cannot be made solely on third-party information without independently subjecting it to further verification by ld. AO. v) The Appellant relies on the decision of the Chennai Bench of the Tribunal in the case of Smt. Vandana Jain & Ors. Vs. ITO in ITA Nos. 1903 & 1904/Chny/2019 Order dated 31.03.2022 wh…

Pratik Agarwal Beneficiary Trust, Kolkata vs. ACIT, C.C.-3(1), Kolkata

In the result, all the appeals of the assessee(s) are allowed as per the terms indicated hereinabove

ITA 2068/KOL/2018[2014-15]Status: DisposedITAT Kolkata14 Jul 2023AY 2014-15

Bench: Sri Sanjay Garg & Dr. Manish Borad

Section 143(2)Section 250

…material gathered based on any enquiry under section 143(2) for the assessment where assessment is made u/s 143(3) failing which makes the assessment is void ab initio. iv) The Hon'ble Supreme Court in the case of CIT vs. Odeon Builders Private Limited [2019] 418 ITR 315 (SC) has held that Addition or disallowance cannot be made solely on third-party information without independently subjecting it to further verification by ld. AO. v) The Appellant relies on the decision of the Chennai Bench of the Tribunal in the case of Smt. Vandana Jain & Ors. Vs. ITO in ITA Nos. 1903 & 1904/Chny/2019 Order dated 31.03.2022 wh…

Dy C.I.T.Central Cir-6(2), Mumbai vs. Shri Surendra B.Jiwrajka, Mumbai

In the result, the appeals by the Revenue for the assessment years 2014-15

ITA 2434/MUM/2021[2015-16]Status: DisposedITAT Mumbai30 Jun 2023AY 2015-16

Bench: Shri Amarjit Singh & Shri Sandeep Singh Karhail

Section 143(3)Section 153ASection 68Section 69C

…s, whose statements are relied upon, results in breach of principles of Natural Justice. It is a serious flaw which renders the order a nullity. We also gainfully refer to the judgment of the Hon'ble Apex Court in the case of CIT Vs. Odeon Builders Pvt. ltd. (418 ITR 315) wherein also it was held that, the addition/disallowance made solely on third party information without subjecting it to further scrutiny and denying the opportunity of cross-examination of the third party renders the addition/ disallowance bad in law. 44. And further, the Ld. AR also pointed out that the statements of the [brokers/entry- operat…

Dy. Citcent. Cir -6(2), Mumbai vs. Shri Surendra B.Jiwrajka, Mumbai

In the result, the appeals by the Revenue for the assessment years 2014-15

ITA 2433/MUM/2021[2014-15]Status: DisposedITAT Mumbai30 Jun 2023AY 2014-15

Bench: Shri Amarjit Singh & Shri Sandeep Singh Karhail

Section 143(3)Section 153ASection 68Section 69C

…s, whose statements are relied upon, results in breach of principles of Natural Justice. It is a serious flaw which renders the order a nullity. We also gainfully refer to the judgment of the Hon'ble Apex Court in the case of CIT Vs. Odeon Builders Pvt. ltd. (418 ITR 315) wherein also it was held that, the addition/disallowance made solely on third party information without subjecting it to further scrutiny and denying the opportunity of cross-examination of the third party renders the addition/ disallowance bad in law. 44. And further, the Ld. AR also pointed out that the statements of the [brokers/entry- operat…

Dy. CIT Cent Cir -6(2), Mumbai vs. Shri Surendra B. Jiwrajka, Mumbai

In the result, the appeals by the Revenue for the assessment years 2014-15

ITA 2432/MUM/2021[2013-14]Status: DisposedITAT Mumbai30 Jun 2023AY 2013-14

Bench: Shri Amarjit Singh & Shri Sandeep Singh Karhail

Section 143(3)Section 153ASection 68Section 69C

…s, whose statements are relied upon, results in breach of principles of Natural Justice. It is a serious flaw which renders the order a nullity. We also gainfully refer to the judgment of the Hon'ble Apex Court in the case of CIT Vs. Odeon Builders Pvt. ltd. (418 ITR 315) wherein also it was held that, the addition/disallowance made solely on third party information without subjecting it to further scrutiny and denying the opportunity of cross-examination of the third party renders the addition/ disallowance bad in law. 44. And further, the Ld. AR also pointed out that the statements of the [brokers/entry- operat…

Dy. CIT Cent Cir -6(2), Mumbai vs. Shri Surendra B.Jiwrajka, Mumbai

In the result, the appeals by the Revenue for the assessment years 2014-15

ITA 2431/MUM/2021[2012-13]Status: DisposedITAT Mumbai30 Jun 2023AY 2012-13

Bench: Shri Amarjit Singh & Shri Sandeep Singh Karhail

Section 143(3)Section 153ASection 68Section 69C

…s, whose statements are relied upon, results in breach of principles of Natural Justice. It is a serious flaw which renders the order a nullity. We also gainfully refer to the judgment of the Hon'ble Apex Court in the case of CIT Vs. Odeon Builders Pvt. ltd. (418 ITR 315) wherein also it was held that, the addition/disallowance made solely on third party information without subjecting it to further scrutiny and denying the opportunity of cross-examination of the third party renders the addition/ disallowance bad in law. 44. And further, the Ld. AR also pointed out that the statements of the [brokers/entry- operat…

Shri Ashnuth Goyal, Jaipur vs. ACIT, Ward -1(3), Jaipur

In the result, the appeal of the assessee is allowed

ITA 276/JPR/2020[2015-16]Status: DisposedITAT Jaipur03 Apr 2023AY 2015-16

Bench: Him. Thus, The Addition Of Rs. 30,04,864/- So Uphold Deserves To Be Deleted. Shri Ashnuth Goyal Vs Acit, Ward 1(3), Jaipur

For Appellant: Shri Manish Agarwal, CAFor Respondent: Smt. Monisha Choudhary, JCIT
Section 10(38)Section 68

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, ‘’SMC” JAIPUR Jh lanhi xkslkbZ] U;kf;d lnL; ds le{k BEFORE: Hon’ble SHRI SANDEEP GOSAIN, JUDICIAL MEMBER vk;dj vihy la-@ITA No.276/JP/2020 fu/kZkj.k o"kZ@Assessment Year : 2015-16 cuke Shri Ashnuth Goyal The ACIT 141, Vidyut Nagar-A, Prince Road Vs. Ward 1(3) Jaipur Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AEYPG 6337 C vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Manish Agarwal, CA jktLo dh vksj ls@ Revenue by: Smt. Monisha Choudhary, JCIT lquokbZ dh rkjh[k@ Date of He…

Shri Arnav Goyal, Jaipur vs. ITO, Ward-2(4), Jaipur

In the result, the appeal of the assessee is allowed

ITA 275/JPR/2020[2015-16]Status: DisposedITAT Jaipur03 Apr 2023AY 2015-16

Bench: Hon’ble SHRI SANDEEP GOSAIN (Judicial Member)

For Appellant: Shri Manish Agarwal, CAFor Respondent: Shri Chandra Prakash Meena,Addl.CIT
Section 10(38)Section 68

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, ‘’SMC” JAIPUR Jh lanhi xkslkbZ] U;kf;d lnL; ds le{k BEFORE: Hon’ble SHRI SANDEEP GOSAIN, JUDICIAL MEMBER vk;dj vihy la-@ITA No.275/JP/2020 fu/kZkj.k o"kZ@Assessment Year : 2015-16 cuke Shri Arnav Goyal The ITO 141, Vidyut Nagar-A, Prince Road , Vs. Ward 2(4) Ajmer Road,Jaipur Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: ARBPG 7921 J vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Manish Agarwal, CA jktLo dh vksj ls@ Revenue by: Shri Chandra Prakash Meena,Addl.CIT lquokbZ dh r…

Dr Deepak Arjundas, Chennai vs. ACIT, Chennai

In the result, appeals filed by the assessee for all the assessment

ITA 929/CHNY/2022[2016-2017]Status: DisposedITAT Chennai15 Mar 2023AY 2016-2017

Bench: Shri V. Durga Rao, Hon’Ble & Shri Manjunatha. G, Hon’Bleआयकर अपील सं./Ita Nos.924 To 929/Chny/2022 िनधा"रण वष" /Assessment Years: 2011-12 To 2016-17 Dr.Deepak Arjundas, V. The Asst. Commissioner- No.228-A, Kilpauk Garden Road, Of Income Tax, Chennai-600 010. Non-Corporate Circle-10(1), Chennai. [Pan: Aafpd 1050 N] (अपीलाथ"/Appellant) (""यथ"/Respondent) : अपीलाथ" क" ओर से/ Appellant By Mr.S.Sundaraman, Ca ""यथ" क" ओर से /Respondent By : Mr.P.Sajit Kumar, Jcit सुनवाई क" तारीख/Date Of Hearing : 08.03.2023 घोषणा क" तारीख /Date Of Pronouncement : 15.03.2023 आदेश / O R D E R Per Bench: This Bunch Of Appeals Filed By The Assessee Are Directed Against

For Respondent: Mr.P.Sajit Kumar, JCIT
Section 139(5)Section 147Section 148Section 28

…51 2015-16 98.48 58.16 56.21 2016-17 88.73 47.55 45.35 Based on above tabulation, it could not be accepted that the assessee would attempt to conceal income as estimated by Ld. AO. The Hon’ble Supreme Court in the case of CIT vs Odeon Builders (P) Ltd (2019) 110 Taxmann.com 64 (SC) has held that no addition can be made on the basis of third-party information gathered by the Investigation Wing of the Department. 9. Considering the facts and circumstances of the case, the impugned additions are not sustainable in law and therefore, we delete the impugned additions for all the years. Though the assessee has taken…

Dr Deepak Arjundas, Chennai vs. ACIT, Chennai

In the result, appeals filed by the assessee for all the assessment

ITA 928/CHNY/2022[2015-2016]Status: DisposedITAT Chennai15 Mar 2023AY 2015-2016

Bench: Shri V. Durga Rao, Hon’Ble & Shri Manjunatha. G, Hon’Bleआयकर अपील सं./Ita Nos.924 To 929/Chny/2022 िनधा"रण वष" /Assessment Years: 2011-12 To 2016-17 Dr.Deepak Arjundas, V. The Asst. Commissioner- No.228-A, Kilpauk Garden Road, Of Income Tax, Chennai-600 010. Non-Corporate Circle-10(1), Chennai. [Pan: Aafpd 1050 N] (अपीलाथ"/Appellant) (""यथ"/Respondent) : अपीलाथ" क" ओर से/ Appellant By Mr.S.Sundaraman, Ca ""यथ" क" ओर से /Respondent By : Mr.P.Sajit Kumar, Jcit सुनवाई क" तारीख/Date Of Hearing : 08.03.2023 घोषणा क" तारीख /Date Of Pronouncement : 15.03.2023 आदेश / O R D E R Per Bench: This Bunch Of Appeals Filed By The Assessee Are Directed Against

For Respondent: Mr.P.Sajit Kumar, JCIT
Section 139(5)Section 147Section 148Section 28

…51 2015-16 98.48 58.16 56.21 2016-17 88.73 47.55 45.35 Based on above tabulation, it could not be accepted that the assessee would attempt to conceal income as estimated by Ld. AO. The Hon’ble Supreme Court in the case of CIT vs Odeon Builders (P) Ltd (2019) 110 Taxmann.com 64 (SC) has held that no addition can be made on the basis of third-party information gathered by the Investigation Wing of the Department. 9. Considering the facts and circumstances of the case, the impugned additions are not sustainable in law and therefore, we delete the impugned additions for all the years. Though the assessee has taken…

Dr Deepak Arjundas, Chennai vs. ACIT, Chennai

In the result, appeals filed by the assessee for all the assessment

ITA 927/CHNY/2022[2014-2015]Status: DisposedITAT Chennai15 Mar 2023AY 2014-2015

Bench: Shri V. Durga Rao, Hon’Ble & Shri Manjunatha. G, Hon’Bleआयकर अपील सं./Ita Nos.924 To 929/Chny/2022 िनधा"रण वष" /Assessment Years: 2011-12 To 2016-17 Dr.Deepak Arjundas, V. The Asst. Commissioner- No.228-A, Kilpauk Garden Road, Of Income Tax, Chennai-600 010. Non-Corporate Circle-10(1), Chennai. [Pan: Aafpd 1050 N] (अपीलाथ"/Appellant) (""यथ"/Respondent) : अपीलाथ" क" ओर से/ Appellant By Mr.S.Sundaraman, Ca ""यथ" क" ओर से /Respondent By : Mr.P.Sajit Kumar, Jcit सुनवाई क" तारीख/Date Of Hearing : 08.03.2023 घोषणा क" तारीख /Date Of Pronouncement : 15.03.2023 आदेश / O R D E R Per Bench: This Bunch Of Appeals Filed By The Assessee Are Directed Against

For Respondent: Mr.P.Sajit Kumar, JCIT
Section 139(5)Section 147Section 148Section 28

…51 2015-16 98.48 58.16 56.21 2016-17 88.73 47.55 45.35 Based on above tabulation, it could not be accepted that the assessee would attempt to conceal income as estimated by Ld. AO. The Hon’ble Supreme Court in the case of CIT vs Odeon Builders (P) Ltd (2019) 110 Taxmann.com 64 (SC) has held that no addition can be made on the basis of third-party information gathered by the Investigation Wing of the Department. 9. Considering the facts and circumstances of the case, the impugned additions are not sustainable in law and therefore, we delete the impugned additions for all the years. Though the assessee has taken…

Dr Deepak Arjundas, Chennai vs. ACIT, Chennai

In the result, appeals filed by the assessee for all the assessment

ITA 926/CHNY/2022[2013-2014]Status: DisposedITAT Chennai15 Mar 2023AY 2013-2014

Bench: Shri V. Durga Rao, Hon’Ble & Shri Manjunatha. G, Hon’Bleआयकर अपील सं./Ita Nos.924 To 929/Chny/2022 िनधा"रण वष" /Assessment Years: 2011-12 To 2016-17 Dr.Deepak Arjundas, V. The Asst. Commissioner- No.228-A, Kilpauk Garden Road, Of Income Tax, Chennai-600 010. Non-Corporate Circle-10(1), Chennai. [Pan: Aafpd 1050 N] (अपीलाथ"/Appellant) (""यथ"/Respondent) : अपीलाथ" क" ओर से/ Appellant By Mr.S.Sundaraman, Ca ""यथ" क" ओर से /Respondent By : Mr.P.Sajit Kumar, Jcit सुनवाई क" तारीख/Date Of Hearing : 08.03.2023 घोषणा क" तारीख /Date Of Pronouncement : 15.03.2023 आदेश / O R D E R Per Bench: This Bunch Of Appeals Filed By The Assessee Are Directed Against

For Respondent: Mr.P.Sajit Kumar, JCIT
Section 139(5)Section 147Section 148Section 28

…51 2015-16 98.48 58.16 56.21 2016-17 88.73 47.55 45.35 Based on above tabulation, it could not be accepted that the assessee would attempt to conceal income as estimated by Ld. AO. The Hon’ble Supreme Court in the case of CIT vs Odeon Builders (P) Ltd (2019) 110 Taxmann.com 64 (SC) has held that no addition can be made on the basis of third-party information gathered by the Investigation Wing of the Department. 9. Considering the facts and circumstances of the case, the impugned additions are not sustainable in law and therefore, we delete the impugned additions for all the years. Though the assessee has taken…

Dr Deepak Arjundas, Chennai vs. ACIT, Chennai

In the result, appeals filed by the assessee for all the assessment

ITA 925/CHNY/2022[2012-2013]Status: DisposedITAT Chennai15 Mar 2023AY 2012-2013

Bench: Shri V. Durga Rao, Hon’Ble & Shri Manjunatha. G, Hon’Bleआयकर अपील सं./Ita Nos.924 To 929/Chny/2022 िनधा"रण वष" /Assessment Years: 2011-12 To 2016-17 Dr.Deepak Arjundas, V. The Asst. Commissioner- No.228-A, Kilpauk Garden Road, Of Income Tax, Chennai-600 010. Non-Corporate Circle-10(1), Chennai. [Pan: Aafpd 1050 N] (अपीलाथ"/Appellant) (""यथ"/Respondent) : अपीलाथ" क" ओर से/ Appellant By Mr.S.Sundaraman, Ca ""यथ" क" ओर से /Respondent By : Mr.P.Sajit Kumar, Jcit सुनवाई क" तारीख/Date Of Hearing : 08.03.2023 घोषणा क" तारीख /Date Of Pronouncement : 15.03.2023 आदेश / O R D E R Per Bench: This Bunch Of Appeals Filed By The Assessee Are Directed Against

For Respondent: Mr.P.Sajit Kumar, JCIT
Section 139(5)Section 147Section 148Section 28

…51 2015-16 98.48 58.16 56.21 2016-17 88.73 47.55 45.35 Based on above tabulation, it could not be accepted that the assessee would attempt to conceal income as estimated by Ld. AO. The Hon’ble Supreme Court in the case of CIT vs Odeon Builders (P) Ltd (2019) 110 Taxmann.com 64 (SC) has held that no addition can be made on the basis of third-party information gathered by the Investigation Wing of the Department. 9. Considering the facts and circumstances of the case, the impugned additions are not sustainable in law and therefore, we delete the impugned additions for all the years. Though the assessee has taken…

Dr Deepak Arjundas, Chennai vs. ACIT, Chennai

In the result, appeals filed by the assessee for all the assessment

ITA 924/CHNY/2022[2011-2012]Status: DisposedITAT Chennai15 Mar 2023AY 2011-2012

Bench: Shri V. Durga Rao, Hon’Ble & Shri Manjunatha. G, Hon’Bleआयकर अपील सं./Ita Nos.924 To 929/Chny/2022 िनधा"रण वष" /Assessment Years: 2011-12 To 2016-17 Dr.Deepak Arjundas, V. The Asst. Commissioner- No.228-A, Kilpauk Garden Road, Of Income Tax, Chennai-600 010. Non-Corporate Circle-10(1), Chennai. [Pan: Aafpd 1050 N] (अपीलाथ"/Appellant) (""यथ"/Respondent) : अपीलाथ" क" ओर से/ Appellant By Mr.S.Sundaraman, Ca ""यथ" क" ओर से /Respondent By : Mr.P.Sajit Kumar, Jcit सुनवाई क" तारीख/Date Of Hearing : 08.03.2023 घोषणा क" तारीख /Date Of Pronouncement : 15.03.2023 आदेश / O R D E R Per Bench: This Bunch Of Appeals Filed By The Assessee Are Directed Against

For Respondent: Mr.P.Sajit Kumar, JCIT
Section 139(5)Section 147Section 148Section 28

…51 2015-16 98.48 58.16 56.21 2016-17 88.73 47.55 45.35 Based on above tabulation, it could not be accepted that the assessee would attempt to conceal income as estimated by Ld. AO. The Hon’ble Supreme Court in the case of CIT vs Odeon Builders (P) Ltd (2019) 110 Taxmann.com 64 (SC) has held that no addition can be made on the basis of third-party information gathered by the Investigation Wing of the Department. 9. Considering the facts and circumstances of the case, the impugned additions are not sustainable in law and therefore, we delete the impugned additions for all the years. Though the assessee has taken…

Dy CIT CC-7(1), Mumbai vs. M/S. PAN India Network Ltd., Mumbai

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

ITA 1717/MUM/2020[2006-07]Status: DisposedITAT Mumbai13 Mar 2023AY 2006-07

Bench: Shri Aby T. Varkey, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

Section 133ASection 143(3)Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “C”, MUMBAI BEFORE SHRI ABY T. VARKEY, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER ITA NOs. 1716 & 1717/MUM/2020 (A.Ys: 2007-08 & 2006-07) DCIT – Central Circle – 7(1) v. M/s. PAN India Network Infravest Pvt. Ltd., 135, Continental Building Room No. 653, 6th Floor Dr. Annie Besant Road Aayakar Bhavan, M.K. Road Worli, Mumbai – 400018 Mumbai - 400020 PAN: AACCP2459H (Appellant) (Respondent) C.O. Nos. 136 & 134/MUM/2021 [ARISING OUT OF ITA NOs. 1716 & 1717/MUM/2020 (A.Ys: 2007-08 & 2006-07)] M/s. PAN India Network Infravest Pvt. Ltd…

DCIT-CC-7(1), Mumbai vs. M/S.PAN India Network Ltd., Mumbai

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

ITA 1716/MUM/2020[2007-08]Status: DisposedITAT Mumbai13 Mar 2023AY 2007-08

Bench: Shri Aby T. Varkey, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

Section 133ASection 143(3)Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “C”, MUMBAI BEFORE SHRI ABY T. VARKEY, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER ITA NOs. 1716 & 1717/MUM/2020 (A.Ys: 2007-08 & 2006-07) DCIT – Central Circle – 7(1) v. M/s. PAN India Network Infravest Pvt. Ltd., 135, Continental Building Room No. 653, 6th Floor Dr. Annie Besant Road Aayakar Bhavan, M.K. Road Worli, Mumbai – 400018 Mumbai - 400020 PAN: AACCP2459H (Appellant) (Respondent) C.O. Nos. 136 & 134/MUM/2021 [ARISING OUT OF ITA NOs. 1716 & 1717/MUM/2020 (A.Ys: 2007-08 & 2006-07)] M/s. PAN India Network Infravest Pvt. Ltd…

Ravi Shambhulal Mange, Mumbai vs. ITO -17 (3) (1), Mumbai

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

ITA 28/MUM/2022[2011-12]Status: DisposedITAT Mumbai23 Feb 2023AY 2011-12

Bench: Shri Amit Shukla, Hon'Ble & Shri S. Rifaur Rahman, Hon'Bleravi Shambhulal Mange V. Income Tax Officer – 17(3)(1) Bharat Wood Works, 26 Mumbai Sindhubaug A, Tilak Road Ghatkopar (E), Mumbai - 400077 Pan: Aacpb4205G (Appellant) (Respondent)

Section 132Section 143(3)Section 148Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D”, MUMBAI BEFORE SHRI AMIT SHUKLA, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER Ravi Shambhulal Mange v. Income Tax Officer – 17(3)(1) Bharat Wood Works, 26 Mumbai Sindhubaug A, Tilak Road Ghatkopar (E), Mumbai - 400077 PAN: AACPB4205G (Appellant) (Respondent) Assessee Represented by : Shri Hariom Tulsiyan Department Represented by : Shri Ashish Kumar Date of Hearing : 27.12.2022 Date of Pronouncement : 23.02.2023 O R D E R PER S. RIFAUR RAHMAN (AM) 1. This appeal is filed by assessee against order of the Learned Commissioner…

M/S. Srinivas Institute of Medical Science and Research Centre, Mangalroe vs. The Principal Commissioner of Income Tax (Central), Bengaluru

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

ITA 533/BANG/2022[N/A]Status: DisposedITAT Bangalore30 Dec 2022

Bench: Shri N.V. Vasudevan & Shri Chandra Poojariassessment Year: N.A.

For Appellant: Shri V. Srinivasan, A.RFor Respondent: Dr. G. Manoj Kumar, D.R
Section 10Section 11Section 12ASection 269S

…urposes, representing the value of the high denomination notes which were encashed.” M/s. Srinivas Institute of Medical Science and Research Centre, Mangalore Page 43 of 50 (L). Further the Hon’ble Supreme Court in the case of CIT v. Odeon Builders (P.) Ltd., 418 ITR 315 (SC) head-note is as follows:- “Section 37(1) of the Income-tax Act, 1961 - Business expenditure - Allowability of (Bogus purchase) - Certain portion of purchases made by assessee was disallowed - Commissioner (Appeals) found that entire disallowance was based on third party information gathered by Investigation Wing of Department, which had not…

DCIT, Jaipur vs. Vigyan Lodha, Jaipur

In the result, the appeal of the Department is dismissed

ITA 169/JPR/2022[2014-15]Status: DisposedITAT Jaipur20 Dec 2022AY 2014-15
For Appellant: Shri Rohan Sogani, CA &For Respondent: Shri P.R. Meena, CIT-DR
Section 10(38)Section 143(2)Section 14ASection 68Section 69C

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR Jh lanhi xkslkbZ] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: SHRI SANDEEP GOSAIN, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA No. 169/JP/2022 fu/kZkj.k o"kZ@Assessment Year : 2014-15 cuke The DCIT Shri Vigyan Lodha Vs. Circle-6 A-8, Mahaveer Nagar Jaipur Tonk Road, Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: ACBPL 8633 R vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Rohan Sogani, CA & Shri Rajeev Sogani, CA jktLo dh vksj…