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.

Tarun Sharda Joint Commissioner of Income Tax (in Situ) Circle-I, Ludhiana vs. Sharmanji Yarns Private Limited, Ludhiana

Appeal stands dismissed

ITA 340/CHANDI/2025[2020-21]Status: DisposedITAT Chandigarh17 Nov 2025AY 2020-21

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं. / Ita No.340/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2020-21) Jcit (In Situ) M/S Sharmanji Yarns Pvt. Ltd. Circle-1 बनाम/ Village Lakhowal Road Aaykar Bhawan, Rishi Nagar Kohara, Jandiali Vs. Ludhiana – 141001 Ludhiana - 141112 "ायीलेखासं./जीआइआरसं./Pan/Gir No. Aahcs-6629-R (अपीलाथ"/Appellant) : (""थ" / Respondent) & 2. आयकर अपील सं. / Ita No.331/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2020-21) M/S Sharmanji Yarns Pvt. Ltd. Dcit-Circle-1 बनाम/ Village Lakhowal Road Aaykar Bhawan, Rishi Nagar Kohara, Jandiali Ludhiana – 141001 Vs. Ludhiana - 141112 "ायीलेखासं./जीआइआरसं./Pan/Gir No. Aahcs-6629-R (अपीलाथ"/Appellant) : (""थ" / Respondent) Assessee By : Shri Tej Mohan Singh (Advocate) – Ld. Ar Revenue By : Smt. Kusum Bansal (Cit)(Virtual) – Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 08-10-2025 घोषणाकीतारीख /Date Of Pronouncement : 17/11/2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1.1 Aforesaid Cross-Appeals For Assessment Year (Ay) 2020-21 Arises Out Of An Order Of Learned Commissioner Of Income Tax (Appeals)

For Appellant: Shri Tej Mohan Singh (Advocate) – Ld. ARFor Respondent: Smt. Kusum Bansal (CIT)(Virtual) – Ld. DR
Section 143(3)

…ate has been offered in this year also. The same further supports the case of the assessee and negate the allegation of Ld. AO that the assessee booked bogus purchases to suppress its profits. 9. The Hon’ble Apex Court in the case of Odeon Builders Pvt. Ltd. (110 Taxmann.com 64) dismissed revenue’s SLP against the decision of lower appellate forums holding that where the assessee had submitted purchase bills, transportation bills, confirmed copy of accounts and VAT Registration of sellers as also their Income-tax Return and payment was made through cheques, purchases could not be disallowed. The lower courts del…

Sharmanji Yarns Private Limited, Ludhiana vs. Deputy Commissioner of Income Tax, Circle -1, Ludhiana

Appeal stands dismissed

ITA 331/CHANDI/2025[2020-21]Status: DisposedITAT Chandigarh17 Nov 2025AY 2020-21

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं. / Ita No.340/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2020-21) Jcit (In Situ) M/S Sharmanji Yarns Pvt. Ltd. Circle-1 बनाम/ Village Lakhowal Road Aaykar Bhawan, Rishi Nagar Kohara, Jandiali Vs. Ludhiana – 141001 Ludhiana - 141112 "ायीलेखासं./जीआइआरसं./Pan/Gir No. Aahcs-6629-R (अपीलाथ"/Appellant) : (""थ" / Respondent) & 2. आयकर अपील सं. / Ita No.331/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2020-21) M/S Sharmanji Yarns Pvt. Ltd. Dcit-Circle-1 बनाम/ Village Lakhowal Road Aaykar Bhawan, Rishi Nagar Kohara, Jandiali Ludhiana – 141001 Vs. Ludhiana - 141112 "ायीलेखासं./जीआइआरसं./Pan/Gir No. Aahcs-6629-R (अपीलाथ"/Appellant) : (""थ" / Respondent) Assessee By : Shri Tej Mohan Singh (Advocate) – Ld. Ar Revenue By : Smt. Kusum Bansal (Cit)(Virtual) – Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 08-10-2025 घोषणाकीतारीख /Date Of Pronouncement : 17/11/2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1.1 Aforesaid Cross-Appeals For Assessment Year (Ay) 2020-21 Arises Out Of An Order Of Learned Commissioner Of Income Tax (Appeals)

For Appellant: Shri Tej Mohan Singh (Advocate) – Ld. ARFor Respondent: Smt. Kusum Bansal (CIT)(Virtual) – Ld. DR
Section 143(3)

…ate has been offered in this year also. The same further supports the case of the assessee and negate the allegation of Ld. AO that the assessee booked bogus purchases to suppress its profits. 9. The Hon’ble Apex Court in the case of Odeon Builders Pvt. Ltd. (110 Taxmann.com 64) dismissed revenue’s SLP against the decision of lower appellate forums holding that where the assessee had submitted purchase bills, transportation bills, confirmed copy of accounts and VAT Registration of sellers as also their Income-tax Return and payment was made through cheques, purchases could not be disallowed. The lower courts del…

Lilaram, Mumbai vs. DCIT Central Circle 4(2), Mumbai

In the result, all the appeals filed by the assessee stands allowed

ITA 5557/MUM/2025[2019-20]Status: DisposedITAT Mumbai12 Nov 2025AY 2019-20

Bench: Shri Pawan Singh& Ms. Padmavathy S

Section 132Section 153Section 153CSection 254(1)Section 69

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER& MS. PADMAVATHY S, ACCOUNTANT MEMBER ITA No. 5555/MUM/2025 (AY: 2020-21) (Physical hearing) Akhraj Pukhraj Chopra DCIT Central Circle – 4(2), Mumbai 18, Mahela Patel, Grant Road, S.O. Vs Kautilya Bhawan, BKC, Bandra East, Mumbai – 400007. Mumbai – 400051. [PAN: AAEPC3365N] Appellant / Assessee Respondent / Revenue ITA No. 5557/MUM/2025 (AY: 2020-21) (Physical hearing) Lilaram DCIT Central Circle – 4(2), Mumbai 2nd Floor, Shop No. 774, City Centre, Vs Kautilya Bhawan, BKC, Bandra East, Billasis Road, Mumbai Central Mumb…

Akhraj Pukhraj Chopra, Mumbai vs. DCIT Central Circle 4(2), Mumbai

In the result, all the appeals filed by the assessee stands allowed

ITA 5555/MUM/2025[2020-21]Status: DisposedITAT Mumbai12 Nov 2025AY 2020-21

Bench: Shri Pawan Singh& Ms. Padmavathy S

Section 132Section 153Section 153CSection 254(1)Section 69

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER& MS. PADMAVATHY S, ACCOUNTANT MEMBER ITA No. 5555/MUM/2025 (AY: 2020-21) (Physical hearing) Akhraj Pukhraj Chopra DCIT Central Circle – 4(2), Mumbai 18, Mahela Patel, Grant Road, S.O. Vs Kautilya Bhawan, BKC, Bandra East, Mumbai – 400007. Mumbai – 400051. [PAN: AAEPC3365N] Appellant / Assessee Respondent / Revenue ITA No. 5557/MUM/2025 (AY: 2020-21) (Physical hearing) Lilaram DCIT Central Circle – 4(2), Mumbai 2nd Floor, Shop No. 774, City Centre, Vs Kautilya Bhawan, BKC, Bandra East, Billasis Road, Mumbai Central Mumb…

Lilaram, Mumbai vs. DCIT CC-4(2), Mumbai

In the result, all the appeals filed by the assessee stands allowed

ITA 5554/MUM/2025[2019-20]Status: DisposedITAT Mumbai12 Nov 2025AY 2019-20

Bench: Shri Pawan Singh& Ms. Padmavathy S

Section 132Section 153Section 153CSection 254(1)Section 69

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER& MS. PADMAVATHY S, ACCOUNTANT MEMBER ITA No. 5555/MUM/2025 (AY: 2020-21) (Physical hearing) Akhraj Pukhraj Chopra DCIT Central Circle – 4(2), Mumbai 18, Mahela Patel, Grant Road, S.O. Vs Kautilya Bhawan, BKC, Bandra East, Mumbai – 400007. Mumbai – 400051. [PAN: AAEPC3365N] Appellant / Assessee Respondent / Revenue ITA No. 5557/MUM/2025 (AY: 2020-21) (Physical hearing) Lilaram DCIT Central Circle – 4(2), Mumbai 2nd Floor, Shop No. 774, City Centre, Vs Kautilya Bhawan, BKC, Bandra East, Billasis Road, Mumbai Central Mumb…

Akhraj Pukhraj Chopra, Mumbai vs. DCIT CC-4(2), Mumbai

In the result, all the appeals filed by the assessee stands allowed

ITA 5553/MUM/2025[2019-20]Status: DisposedITAT Mumbai12 Nov 2025AY 2019-20

Bench: Shri Pawan Singh& Ms. Padmavathy S

Section 132Section 153Section 153CSection 254(1)Section 69

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER& MS. PADMAVATHY S, ACCOUNTANT MEMBER ITA No. 5555/MUM/2025 (AY: 2020-21) (Physical hearing) Akhraj Pukhraj Chopra DCIT Central Circle – 4(2), Mumbai 18, Mahela Patel, Grant Road, S.O. Vs Kautilya Bhawan, BKC, Bandra East, Mumbai – 400007. Mumbai – 400051. [PAN: AAEPC3365N] Appellant / Assessee Respondent / Revenue ITA No. 5557/MUM/2025 (AY: 2020-21) (Physical hearing) Lilaram DCIT Central Circle – 4(2), Mumbai 2nd Floor, Shop No. 774, City Centre, Vs Kautilya Bhawan, BKC, Bandra East, Billasis Road, Mumbai Central Mumb…

Income Tax Officer Ward 10-3, New Delhi vs. Grape Marketing Pvt Ltd, Delhi

In the result, the appeal of the Revenue in ITA No

ITA 3555/DEL/2023[2012-13]Status: DisposedITAT Delhi12 Nov 2025AY 2012-13

Bench: Ms. Madhumita Roy & Shri Naveen Chandra

For Appellant: Ms. Rano Jain, AdvFor Respondent: Shri Rajesh Kumar Dhanesta, Sr. DR
Section 131Section 147Section 148

…the purchases were made u/s 133(6) of the Act and they have not replied. Moreover, the assessee was never asked to produce the directors. The ld. counsel for the assessee placed reliance on the following case laws: • CIT vs. Odeon Builders Pvt. Ltd. (2019) 418 ITR 315(SC) • CIT vs. Fair Finvest Ltd. (2013) 357 ITR 146 (Del) • Pr. CIT v. Laxman Industrial Resources Ltd., [2017] 397 ITR 106 (Del) • CIT v.Vrindavan Farms (P) Ltd, ITA 71/2015, ITA 72/2015, ITA 84/2015 (del) • CIT Vs M/s Rakam Money Matters Pvt. Ltd. [ITA No. 778 of 2015 Dated 13- 10- 2015] (del) • PCIT vs. Softline Creations Pvt. Ltd (2016) 387 IT…

Income Tax Officer, Ward-1, Jind vs. Vikas Jain, Jind

In the result, the assessee succeeds in its cross-objection

ITA 838/CHANDI/2024[2018-19]Status: DisposedITAT Chandigarh11 Nov 2025AY 2018-19

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपीलसं./ Ita No.838/Chandi/2024 (िनधा"रणवष" / Assessment Year: 2018-19) Income Tax Officer Shri Vikas Jain बनाम/ Ward 1 Nav Bharat Steel & General Industries Vs. Jind-126102. Indira Bazar, Jind-126102. "ायीलेखासं./जीआइआरसं./Pan/Gir No. Aeqpj-3689-E (अपीलाथ"/Appellant) : (""थ" / Respondent) & 2. Co No. 28/Chandi/2025 [In Ita No.838/Chandi/2024) Shri Vikas Jain Income Tax Officer बनाम/ Nav Bharat Steel & General Industries Ward 1 Vs. Indira Bazar, Jind-126102. Jind-126102. "ायीलेखासं./जीआइआरसं./Pan/Gir No. Aeqpj-3689-E (Cross Objector) : (Respondent) Assessee By : Shri Suresh Gupta (Ca) – Ld. Ar Revenue By : Smt. Tarundeep Kaur (Cit) – Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 01-09-2025 घोषणाकीतारीख /Date Of Pronouncement : 11/11/2025

For Appellant: Shri Suresh Gupta (CA) – Ld. ARFor Respondent: Smt. Tarundeep Kaur (CIT) – Ld. DR
Section 147Section 148Section 151ASection 69C

…hrough banking channels. On these facts and circumstances, the impugned purchases along with estimated alleged commission could not be considered to be the income of the assessee. The case law of Hon’ble Apex Court in the case of M/s Odeon Builders Pvt. Ltd. (418 ITR 315) duly supports the adjudication of Ld. CIT(A). In that case, it was held by Hon’ble Court that addition based merely on third-party information as gathered by investigation wing could not be sustained for want of cross-examination and in a case where the assessee prima facie discharged the initial burden of substantiating the purchases through va…

Arvind Nandagopal, Chennai vs. ACIT, CC-3(1), Chennai

In the result, all appeals filed by the assessee are allowed

ITA 2274/CHNY/2024[2018-19]Status: DisposedITAT Chennai07 Nov 2025AY 2018-19
Section 131Section 132

…missible and unreliable. In this regard, he relied on the decisions of the Hon'ble Supreme Court in the cases of Andaman Timber Industries Ltd v. CCE [2015] 62 taxmann.com 3/52 GST_355 & CIT v. Odeon Builders (P.) Ltd. [2019] 110 taxmann.com 64/266 Taxman 461/418 ITR 315 and the decision of the jurisdictional Hon'ble Madras High Court in the case of Vetrivel Minerals v. ACIT [2021] 129 taxmann.com 126. 13. The Ld. AR then brought to our attention the statement of the assessee, which was recorded u/s 131 of the Act in the post search enquiries, as was reproduced in the satisfaction note. It was shown to us that, t…

Arvind Nandagopal, Chennai vs. ACIT, CC-3(1), Chennai

In the result, all appeals filed by the assessee are allowed

ITA 2273/CHNY/2024[2017-18]Status: DisposedITAT Chennai07 Nov 2025AY 2017-18

Bench: Shri Aby T. Varkey & Shri S.R.Raghunatha

For Respondent: Mr.M. Murali, CIT
Section 131Section 132

…reme Court in the cases of Andaman Timber Industries Ltd v. CCE [2015] 62 ITA Nos.2270 to 2274/Chny/2024 Arvind Nandagopal (AYs 2014-15 to 2018-19) :: 16 :: taxmann.com 3/52 GST 355 & CIT v. Odeon Builders (P.) Ltd. [2019] 110 taxmann.com 64/266 Taxman 461/418 ITR 315 and the decision of the jurisdictional Hon’ble Madras High Court in the case of Vetrivel Minerals v. ACIT [2021] 129 taxmann.com 126. 13. The Ld. AR then brought to our attention the statement of the assessee, which was recorded u/s 131 of the Act in the post search enquiries, as was reproduced in the satisfaction note. It was shown to us that,…

Arvind Nandagopal, Chennai vs. ACIT, CC-3(1), Chennai

In the result, all appeals filed by the assessee are allowed

ITA 2272/CHNY/2024[2016-17]Status: DisposedITAT Chennai07 Nov 2025AY 2016-17

Bench: Shri Aby T. Varkey & Shri S.R.Raghunatha

For Respondent: Mr.M. Murali, CIT
Section 131Section 132

…reme Court in the cases of Andaman Timber Industries Ltd v. CCE [2015] 62 ITA Nos.2270 to 2274/Chny/2024 Arvind Nandagopal (AYs 2014-15 to 2018-19) :: 16 :: taxmann.com 3/52 GST 355 & CIT v. Odeon Builders (P.) Ltd. [2019] 110 taxmann.com 64/266 Taxman 461/418 ITR 315 and the decision of the jurisdictional Hon’ble Madras High Court in the case of Vetrivel Minerals v. ACIT [2021] 129 taxmann.com 126. 13. The Ld. AR then brought to our attention the statement of the assessee, which was recorded u/s 131 of the Act in the post search enquiries, as was reproduced in the satisfaction note. It was shown to us that,…

Arvind Nandagopal, Chennai vs. ACIT, CC-3(1), Chennai

In the result, all appeals filed by the assessee are allowed

ITA 2271/CHNY/2024[2015-16]Status: DisposedITAT Chennai07 Nov 2025AY 2015-16

Bench: Shri Aby T. Varkey & Shri S.R.Raghunatha

For Respondent: Mr.M. Murali, CIT
Section 131Section 132

…reme Court in the cases of Andaman Timber Industries Ltd v. CCE [2015] 62 ITA Nos.2270 to 2274/Chny/2024 Arvind Nandagopal (AYs 2014-15 to 2018-19) :: 16 :: taxmann.com 3/52 GST 355 & CIT v. Odeon Builders (P.) Ltd. [2019] 110 taxmann.com 64/266 Taxman 461/418 ITR 315 and the decision of the jurisdictional Hon’ble Madras High Court in the case of Vetrivel Minerals v. ACIT [2021] 129 taxmann.com 126. 13. The Ld. AR then brought to our attention the statement of the assessee, which was recorded u/s 131 of the Act in the post search enquiries, as was reproduced in the satisfaction note. It was shown to us that,…

Arvind Nandagopal, Chennai vs. ACIT, CC-3(1), Chennai

In the result, all appeals filed by the assessee are allowed

ITA 2270/CHNY/2024[2014-15]Status: DisposedITAT Chennai07 Nov 2025AY 2014-15

Bench: Shri Aby T. Varkey & Shri S.R.Raghunatha

For Respondent: Mr.M. Murali, CIT
Section 131Section 132

…reme Court in the cases of Andaman Timber Industries Ltd v. CCE [2015] 62 ITA Nos.2270 to 2274/Chny/2024 Arvind Nandagopal (AYs 2014-15 to 2018-19) :: 16 :: taxmann.com 3/52 GST 355 & CIT v. Odeon Builders (P.) Ltd. [2019] 110 taxmann.com 64/266 Taxman 461/418 ITR 315 and the decision of the jurisdictional Hon’ble Madras High Court in the case of Vetrivel Minerals v. ACIT [2021] 129 taxmann.com 126. 13. The Ld. AR then brought to our attention the statement of the assessee, which was recorded u/s 131 of the Act in the post search enquiries, as was reproduced in the satisfaction note. It was shown to us that,…

Shri V. Natarajan (Individual), Rasipuram vs. ACIT, Central Circle, Salem

In the result, both the appeals of assessee in ITA No

ITA 1801/CHNY/2024[2015-16]Status: DisposedITAT Chennai31 Oct 2025AY 2015-16

Bench: Shri Manu Kumar Giri & Shri Jagadishआयकर अपील सं./Ita Nos.1535 & 1801/Chny/2024 ननिाारण वर्ा/Assessment Years: 2016-17 & 2015-16 V. Varadappan Natarajan/ The Acit, V. Natarajan (Individual), Central Circle, No.64-C, Rotary Nagar, Salem. Rasipuram Tamil Nadu-637 408. [Pan: Acgpn1477Q] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/ Appellant By : Mr.T.S. Lakshmi Venkataraman, Fca (Virtual) प्रत्यर्थी की ओर से /Respondent By : Mr.Shiva Srinivas, Cit सुनवाईकीतारीख/Date Of Hearing : 09.10.2025 घोर्णाकीतारीख /Date Of Pronouncement : 31.10.2025

For Appellant: Mr.T.S. LakshmiFor Respondent: Mr.Shiva Srinivas, CIT
Section 115BSection 143(3)Section 153ASection 250Section 250(6)Section 37Section 68

…आयकर अपीलीय अधिकरण, ‘बी’ न्यायपीठ, चेन्नई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH: CHENNAI श्री मनु कुमार गिरर, न्यागिक सदस्य एवं श्री जगदीश, लेखा सदस्य के समक्ष BEFORE SHRI MANU KUMAR GIRI, JUDICIAL MEMBER AND SHRI JAGADISH, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.1535 & 1801/Chny/2024 ननिाारण वर्ा/Assessment Years: 2016-17 & 2015-16 v. Varadappan Natarajan/ The ACIT, V. Natarajan (Individual), Central Circle, No.64-C, Rotary Nagar, Salem. Rasipuram Tamil Nadu-637 408. [PAN: ACGPN1477Q] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/ Appellant by : Mr.T.S. Lakshmi Venkataraman, FCA (Vi…

Varadappan Natarajan, Rasipuram vs. ACIT, Central Circle, Salem

In the result, both the appeals of assessee in ITA No

ITA 1535/CHNY/2024[2016-17]Status: DisposedITAT Chennai31 Oct 2025AY 2016-17

Bench: Shri Manu Kumar Giri & Shri Jagadishआयकर अपील सं./Ita Nos.1535 & 1801/Chny/2024 ननिाारण वर्ा/Assessment Years: 2016-17 & 2015-16 V. Varadappan Natarajan/ The Acit, V. Natarajan (Individual), Central Circle, No.64-C, Rotary Nagar, Salem. Rasipuram Tamil Nadu-637 408. [Pan: Acgpn1477Q] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/ Appellant By : Mr.T.S. Lakshmi Venkataraman, Fca (Virtual) प्रत्यर्थी की ओर से /Respondent By : Mr.Shiva Srinivas, Cit सुनवाईकीतारीख/Date Of Hearing : 09.10.2025 घोर्णाकीतारीख /Date Of Pronouncement : 31.10.2025

For Appellant: Mr.T.S. LakshmiFor Respondent: Mr.Shiva Srinivas, CIT
Section 115BSection 143(3)Section 153ASection 250Section 250(6)Section 37Section 68

…आयकर अपीलीय अधिकरण, ‘बी’ न्यायपीठ, चेन्नई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH: CHENNAI श्री मनु कुमार गिरर, न्यागिक सदस्य एवं श्री जगदीश, लेखा सदस्य के समक्ष BEFORE SHRI MANU KUMAR GIRI, JUDICIAL MEMBER AND SHRI JAGADISH, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.1535 & 1801/Chny/2024 ननिाारण वर्ा/Assessment Years: 2016-17 & 2015-16 v. Varadappan Natarajan/ The ACIT, V. Natarajan (Individual), Central Circle, No.64-C, Rotary Nagar, Salem. Rasipuram Tamil Nadu-637 408. [PAN: ACGPN1477Q] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/ Appellant by : Mr.T.S. Lakshmi Venkataraman, FCA (Vi…

ACIT, Anand Circle, Anand vs. Narendrakumar Hansrajbhai Patel, Kheda

In the result, the appeal of the Revenue is allowed for statistical purposes

ITA 834/AHD/2024[2021-22]Status: DisposedITAT Ahmedabad29 Oct 2025AY 2021-22

Bench: Shri Siddhartha Nautiyal & Shri Narendra Prasad Sinhaआयकर अपील सं /Ita No.834/Ahd/2024 िनधा"रण वष" /Assessment Year : 2021-22 The Acit Narendrakumar Hansrajbhai बनाम/ Dy./Asst.Commissioner Of Patel V/S. Income Tax (Anand Circle) I C/O. Mahakali Saw Mill Anand – 388 001 Mansarovar Marker Kamla Kamia, Kheda – 387 320 "थायी लेखा सं./Pan: Cmmpp 6784 N (अपीलाथ"/ Appellant) ("" यथ"/ Respondent) Assessee By : Shri Mishal Mehta, Ca Revenue By : Shri Alpesh Parmar, Cit-Dr सुनवाई की तारीख/Date Of Hearing : 28/08/2025 घोषणा की तारीख /Date Of Pronouncement: 29/10/2025 आदेश/O R D E R Per Siddhartha Nautiyal, Jm: The Present Appeal Has Been Preferred By The Revenue Against The Order Of The Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Hereinafter Referred To As ‘Cit(A)’] Dated 27/02/2024 Passed U/S.250 Of The Income Tax Act, 1961 (Hereinafter Referred To As ‘The Act’) For The Assessment Year (Ay) 2021-2022. 2. The Revenue Has Raised The Following Grounds Of Appeal: “1. Whether, On Facts & In Circumstances Of The Case & In Law, The Ld.Cit(A) Is Justified In Deleting The Addition Of Rs. 10,64,04,151/-Made U/S 69C Of The Act Without Appreciating The Fact The Assessee Failed To Substantiate The Expenditure Claimed With Supporting Evidences? Asst.Cit Vs. Narendrakumar Hansrajbhai Patel Asst. Year : 2021-22

For Appellant: Shri Mishal Mehta, CAFor Respondent: Shri Alpesh Parmar, CIT-DR
Section 133(6)Section 143(3)Section 250Section 69C

…आयकर अपीलीय अिधकरण, अहमदाबाद "ायपीठ “B“,अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “ B ” BENCH, AHMEDABAD ] ] BEFORE SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER AND SHRI NARENDRA PRASAD SINHA, ACCOUNTANT MEMBER आयकर अपील सं /ITA No.834/Ahd/2024 िनधा"रण वष" /Assessment Year : 2021-22 The ACIT Narendrakumar Hansrajbhai बनाम/ Dy./Asst.Commissioner of Patel v/s. Income Tax (Anand Circle) I C/o. Mahakali Saw Mill Anand – 388 001 Mansarovar Marker Kamla Kamia, Kheda – 387 320 "थायी लेखा सं./PAN: CMMPP 6784 N (अपीलाथ"/ Appellant) ("" यथ"/ Respondent) Assessee by : Shri Mishal Mehta, CA Revenue by : Shri Alpesh Parm…

Indian Ion Exchange & Chemicals Limited, Ahmedabad vs. The ITO, Ward-2(1)(1) Previously Ward-2(1)(3), Ahmedabad

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

ITA 1420/AHD/2025[2014-15]Status: DisposedITAT Ahmedabad16 Oct 2025AY 2014-15

Bench: Shri Sanjay Garg & Shri Narendra Prasad Sinhaassessment Year: 2014-15

Section 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “A” BENCH, AHMEDABAD BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND SHRI NARENDRA PRASAD SINHA, ACCOUNTANT MEMBER Assessment Year: 2014-15 Indian Ion Exchange & Income Tax Officer, Chemicals Limited, Ward – 2(1)(1) D-64, Diamond Park, Previously Ward – 2(1)(3), GIDC – Naroda, Aayakar Bhawan Naroda, (Vejalpur), Ahmedabad – 382 330. Nr. Sachin Tower, Vs. (Gujarat). 100 Foot Road, [PAN – AACCI 2242 R] Anandnagar-Prahladnagar Road, Ahmedabad – 380 015. (Gujarat). (Appellant) (Respondent) Assessee by Shri Biren Shah, AR Revenue by Shri B.P. Srivastava, Sr. DR Date of Heari…

Pravin Khetaram Purohit, Mumbai vs. DCIT, Central Circle (4)2, Mumbai

In the result, all the appeals filed by the assessee

ITA 4744/MUM/2025[2020-21]Status: DisposedITAT Mumbai15 Oct 2025AY 2020-21

Bench: Hon’Ble Shri Sandeep Gosain & Hon'Ble Shri Girish Agrawal

Section 143(3)Section 153CSection 250Section 69

…s are relied upon, results in breach of principles of Natural Justice. It is a serious flaw which renders the order a nullity. 17. I would also like to refer to the judgment of the Hon'ble Apex Court delivered 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. 18. Finally, I would like to refer to the decision delivered in case of H.R. Mehta v/s Assista…

Pravin Khetaram Purohit, Mumbai vs. DCIT Central Circle 4(2), Mumbai

In the result, all the appeals filed by the assessee stands allowed

ITA 4743/MUM/2025[2018-19]Status: DisposedITAT Mumbai15 Oct 2025AY 2018-19

Bench: Hon’Ble Shri Sandeep Gosain & Hon’Ble Shri Girish Agrawal

Section 143(3)Section 153CSection 250Section 69

…ts are relied upon, results in breach of principles of Natural Justice. It is a serious flaw which renders the order a nullity. 17. I would also like to refer to the judgment of the Hon'ble Apex Court delivered 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. 18. Finally, I would like to refer to the decision delivered in case of H.R. Mehta v/s Assistan…

Pravin Khetaram Purohit, Mumbai vs. DCIT, Central Circle 4(2), Mubmai

In the result, all the appeals filed by the assessee

ITA 4742/MUM/2025[2017-18]Status: DisposedITAT Mumbai15 Oct 2025AY 2017-18

Bench: Hon'Ble Shri Sandeep Gosain & Hon'Ble Shri Girish Agrawal

Section 143(3)Section 153CSection 250Section 69

…ts are relied upon, results in breach of principles of Natural Justice. It is a serious flaw which renders the order a nullity. 17. I would also like to refer to the judgment of the Hon'ble Apex Court delivered 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. 18. Finally, I would like to refer to the decision delivered in case of H.R. Mehta v/s Assistan…