CIT v. Ranchhod Jivabhai Nakhava

21 Taxmann.com 159High Court2012#957 most cited

What is CIT v. Ranchhod Jivabhai Nakhava authority for?

When an assessee provides the identity, creditworthiness, and genuineness of lenders for cash credits under Section 68 by disclosing PAN, using account payee cheques, and furnishing confirmations, the initial burden is discharged. The onus then shifts to the Assessing Officer to verify the source of funds from the lenders' income tax records.

112

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2026.

Also referred to as

CIT v. Ranchhod Jivabhai Nakhava · Section 68 · cash credit · unexplained money · discharge of onus · identity of creditor · creditworthiness of creditor · genuineness of transaction · account payee cheque · PAN disclosure · Assessing Officer's duty · source of source

Also reported as

208 Taxmann 35

Sections most often in play

Section 68Section 147Section 148Section 143(3)Section 115BBESection 133(6)Section 250Section 36(1)(va)

Issues it is cited on

source of sourcecreditworthiness of the creditorsummons under section 131addition under section 68permanent account numberpaper companyprincipal officersection 151(1)addition u/s 68section 254(1)genuineness of the transactionunexplained cash credit

Judgments citing CIT v. Ranchhod Jivabhai Nakhava

DCIT, Circle-1(1)(2), Surat vs. Merrygold Gems Pvt. Ltd, Surat

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

ITA 126/SRT/2020[2016-17]Status: DisposedITAT Surat11 Jan 2023AY 2016-17

Bench: Shri Pawan Singh & Dr Arjun Lal Sainiआ.अ.सं./Ita No.126/Srt/2020 (Ay 2016-17) (Hearing In Virtual Court) Deputy Commissioner Of Merrygold Gems Pvt. Ltd., U-20, Jolly Square, Income-Tax, Circle-1(1)(2), Vs Ram Chowk, Ghod Dod Road, Room No.114, 1St Floor, Surat-395007 Aaykar Bhavan, Pan No. Aaicm 7912 L Majura Gate, Surat-395001 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.126/SRT/2020 (AY 2016-17) (Hearing in Virtual Court) Deputy Commissioner of Merrygold Gems Pvt. Ltd., U-20, Jolly Square, Income-tax, Circle-1(1)(2), Vs Ram Chowk, Ghod Dod Road, Room No.114, 1st Floor, Surat-395007 Aaykar Bhavan, PAN No. AAICM 7912 L Majura Gate, Surat-395001 अपीलाथ"/Appellant ""थ" /Respondent िनधा"रती की ओर से /Assessee by Shri Prakash G Jhunjhunwala, C.A राज" की ओर से /Revenue by Shri H.P. Meena CIT-DR…

DCIT, Central Circle-2, Surat vs. Dhanpriya Prints Pvt. Ltd., Surat

In the result, Ground No. 4 to 6 raised by the Revenue in ITA

ITA 52/SRT/2022[2015-16]Status: DisposedITAT Surat23 Dec 2022AY 2015-16

Bench: Shri Pawan Singh, Hon'Ble & Dr. A. L. Saini, Hon'Ble Accountnat Member (Physical Court Hearing) Sl.

For Appellant: Shri Rasesh Shah, CAFor Respondent: Sr. DR
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, HON'BLE JUDICIAL MEMBER AND DR. A. L. SAINI, HON'BLE ACCOUNTNAT MEMBER (Physical Court Hearing) Sl. ITA No. Asst. Name of Assessee Name of Respondent No. Year 1. 52/SRT/2022 2015-16 The DCIT, Central Circle-2, M/s. Dhanpriya Prints Pvt. Ltd., Surat. Plot No.13, Block No.320-21, Vill. Vankane, B/h. Garden Vareli Mill, Tal. Palsana, Surat-394237. PAN: AABCD9653L 2. 171/SRT/2021 2008-09 Betex India Ltd., The DCIT, Central Circle-2, 436, GIDC, Pandesara, Surat. Surat-394221. PAN: AABCB2413L 3. 174/SRT/2021 2008-09 The DCIT, Central Cric…

Dy. Commissioner of Income Tax, Central Circle-2, Surat vs. Betex India Limited, Surat

In the result, Ground No. 4 to 6 raised by the Revenue in ITA

ITA 174/SRT/2021[2008-9]Status: DisposedITAT Surat23 Dec 2022

Bench: Shri Pawan Singh, Hon'Ble & Dr. A. L. Saini, Hon'Ble Accountnat Member (Physical Court Hearing) Sl.

For Appellant: Shri Rasesh Shah, CAFor Respondent: Sr. DR
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, HON'BLE JUDICIAL MEMBER AND DR. A. L. SAINI, HON'BLE ACCOUNTNAT MEMBER (Physical Court Hearing) Sl. ITA No. Asst. Name of Assessee Name of Respondent No. Year 1. 52/SRT/2022 2015-16 The DCIT, Central Circle-2, M/s. Dhanpriya Prints Pvt. Ltd., Surat. Plot No.13, Block No.320-21, Vill. Vankane, B/h. Garden Vareli Mill, Tal. Palsana, Surat-394237. PAN: AABCD9653L 2. 171/SRT/2021 2008-09 Betex India Ltd., The DCIT, Central Circle-2, 436, GIDC, Pandesara, Surat. Surat-394221. PAN: AABCB2413L 3. 174/SRT/2021 2008-09 The DCIT, Central Cric…

Betex India Limited, Surat vs. Dy. Commissioner of Income Tax, Central Circle-2, Surat

In the result, Ground No. 4 to 6 raised by the Revenue in ITA

ITA 171/SRT/2021[2008-09]Status: DisposedITAT Surat23 Dec 2022AY 2008-09

Bench: Shri Pawan Singh, Hon'Ble & Dr. A. L. Saini, Hon'Ble Accountnat Member (Physical Court Hearing) Sl.

For Appellant: Shri Rasesh Shah, CAFor Respondent: Sr. DR
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, HON'BLE JUDICIAL MEMBER AND DR. A. L. SAINI, HON'BLE ACCOUNTNAT MEMBER (Physical Court Hearing) Sl. ITA No. Asst. Name of Assessee Name of Respondent No. Year 1. 52/SRT/2022 2015-16 The DCIT, Central Circle-2, M/s. Dhanpriya Prints Pvt. Ltd., Surat. Plot No.13, Block No.320-21, Vill. Vankane, B/h. Garden Vareli Mill, Tal. Palsana, Surat-394237. PAN: AABCD9653L 2. 171/SRT/2021 2008-09 Betex India Ltd., The DCIT, Central Circle-2, 436, GIDC, Pandesara, Surat. Surat-394221. PAN: AABCB2413L 3. 174/SRT/2021 2008-09 The DCIT, Central Cric…

Shri Popatbhai Bhudarbhai Patel, Ahmedabad vs. ITO, Ward-6(1)(3), Ahmedabad

In the result, appeal of the assessee is allowed

ITA 493/AHD/2018[2014-15]Status: DisposedITAT Ahmedabad30 Nov 2022AY 2014-15

Bench: Ms. Suchitra Kambleassessment Year: 2014-15

For Appellant: Shri D.K. Parikh, A.RFor Respondent: Shri Mukesh Sharma, Sr. DR
Section 68

…ITA No.493/Ahd/2018 A.Y. 2014-15 Page 1 of 5 IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “SMC” BENCH, AHMEDABAD BEFORE Ms. SUCHITRA KAMBLE, JUDICIAL MEMBER Assessment Year: 2014-15 Shri Popatbhai Bhudarbhai Patel, vs. Income Tax Officer, A-49, Aryaman Bungalows, Ward – 6(1)(3), Ahmedabad. Near Railway Crossing, Shilaj, Ahmedabad – 380 059. [PAN – AASPP 5755 H] (Appellant) (Respondent) Assessee by : Shri D.K. Parikh, A.R. Respondent by : Shri Mukesh Sharma, Sr. DR Date of hearing : 15.11.2022 Date of pronouncement : 30.11.2022 O R D E R This appeal is filed by the Assessee against the order dated 25.01.…

ACIT, Central Circle-1(1), Ahmedabad vs. M/S. Ashrita Construction Pvt. Ltd., Ahmedabad

In the result, the Cross Objection filed by the Assessee is allowed

ITA 2023/AHD/2018[2015-16]Status: DisposedITAT Ahmedabad09 Nov 2022AY 2015-16
For Appellant: Shri James Kurian, CIT-DRFor Respondent: Shri Tushar Hemani, Sr. Adv. &
Section 132Section 142(1)Section 143(3)Section 153ASection 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “B” BENCH Before: Shri Waseem Ahmed, Accountant Member And Shri T.R. Senthil Kumar, Judicial Member IT(SS)A No. 248/Ahd/2018 & C.O. No. 28/Ahd/2021 Assessment Year 2013-14 The ACIT, Central M/s Ashrita Circle-1(1), Ahmedabad Construction Pvt. Ltd. Vs 19/21, Narayan Chembur, B/H. Patant Hotel, Ashram Road, Navrangpura, Ahmedabad-380009 PAN: AABCT9663N M/s Ashrita Construction Pvt. Ltd. The ACIT, Central 19/21, Narayan Vs Circle-1(1), Chembur, Ahmedabad B/H. Patant Hotel, Ashram Road, (Respondent) Navrangpura, Ahmedabad-380009 PAN: AABCT9663N (Appellant) Assess…

The ITO, Ward-2(2)(2), Ahmedabad vs. Shri Hemantkumar Chhabildas Patel, Ahmedabad

In the result the appeal filed by the revenue is dismissed

ITA 1695/AHD/2019[2012-13]Status: DisposedITAT Ahmedabad21 Oct 2022AY 2012-13

Bench: Shri Waseem Ahmed & Ms. Madhumita Royआयकर अपील सं./Ita No. 1695/Ahd/2019 िनधा"रण वष"/Asstt. Year: 2012-2013 I.T.O, Hemantkumar Chhabildas Patel, Ward-2(2)(2), Vs. 78, Kalhar Exortica, Ahmedabad. Near Science City Road, Soal, Ahmedabad-380060. Pan: Aftpp3706J

For Appellant: Ms Nupur Shah, A.RFor Respondent: Shri Shramdeep Sinha, Sr.DR
Section 148Section 48Section 68Section 69

…credits appearing the bank statement of Axis Bank Ltd are well explained by appellant and are found genuine. The Authorized Representative discussed the ratio laid down by jurisdictional High Court in the case of CIT V/s Ranchhod Jivabhai Naknava reported at 208 Taxmann 35 wherein it is held – "Once the Assessing Officer gets hold of the PAN of the lenders, it was his duty to ascertain from the Assessing Officer of those lenders, whether in their respective return they had shown existence of such amount of money and had further shown that those amounts of money had been lent to the assessee If before verifying o…

The Jt. CIT, Sabarkantha Range, Himatnagar vs. Shree Ganesh Construction, Ahmedabad

In the result, appeal of the Revenue is dismissed

ITA 394/AHD/2016[2010-11]Status: DisposedITAT Ahmedabad24 Aug 2022AY 2010-11

Bench: Shri Pramod M. Jagtap & Ms. Madhumita Royassessment Year : 2010-11 The Jt.Cit Shree Ganesh Construction S.K. Range Vs 511-B, Sarvodaya Commercial Centre Himatnagar Nr.Gpo Mirzapur Ahmedabad-380 001 Pan: Abffs 3302 P अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri S.N. Soparkar, Sr.Advocate & Shri Parin Shah, Ar Revenue By : Shri Shramdeep Sinha, Sr.Dr सुनवाई क" तार"ख/Date Of Hearing : 20/07/2022 घोषणा क" तार"ख /Date Of Pronouncement: 24/08/2022 आदेश/O R D E R Per Pramod M. Jagtapthis Appeal Is Preferred By The Revenue Against The Order Of Ld. Commissioner Of Income-Tax (Appeals)-10, Ahmedabad [Cit(A)] Dated 10Th December-2015. 2. In Ground No.1, The Revenue Has Challenged The Action Of The Ld.Cit(A) In Deleting The Addition Of Rs.2,88,85,846/- Made By The Assessing Officer U/S.68 Of The Income Tax Act, 1961 (Hereinafter Referred To As “The Act”) On Account Of Unsecured Loans By Treating The Same As Unexplained Cash Credit. Jt.Cit Vs. Shree Ganesh Construction Asst.Year 2010-11

For Appellant: Shri S.N. Soparkar, Sr.Advocate &For Respondent: Shri Shramdeep Sinha, Sr.DR
Section 143(2)Section 143(3)Section 68

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण अहमदाबाद "यायपीठ अहमदाबाद "यायपीठ, अहमदाबाद अहमदाबाद "यायपीठ अहमदाबाद अहमदाबाद । अहमदाबाद IN THE INCOME TAX APPELLATE TRIBUNAL “ A ” BENCH, AHMEDABAD ] ] BEFORE SHRI PRAMOD M. JAGTAP, VICE PRESIDENT AND Ms. MADHUMITA ROY, JUDICIAL MEMBER Assessment Year : 2010-11 The Jt.CIT Shree Ganesh Construction S.K. Range Vs 511-B, Sarvodaya Commercial Centre Himatnagar Nr.GPO Mirzapur Ahmedabad-380 001 PAN: ABFFS 3302 P अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee by : Shri S.N. Soparkar, Sr.Advocate & Shri Parin Shah, AR…

ACIT, CC-3, Surat vs. Shri Naresh Nemchand Shah, Surat

In the result, appeal filed by the Revenue is dismissed

ITA 197/SRT/2020[2012-13]Status: DisposedITAT Surat29 Jul 2022AY 2012-13

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita No.197/Srt/2020 ("नधा"रणवष" / Assessment Years: (2012-13) (Physical Court Hearing) The Acit, Central Cir.-3, Vs. Naresh Nemchand Shah, Surat. Abhishek House, Bh. Jeevan Bharti School, Kadampali Society, Nanpura, Surat "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Acrps 0182 J (Assessee)/(Revenue) (Respondent)/(Assessee)

Section 10(38)Section 133(6)Section 143(3)Section 68

…filed by the assessee as well as documents filed by the Tammal Roy, director of GCSL before the assessing officer, along with letter dated 07.10.2017. The Hon'ble jurisdictional High Court of Guiarat in the case of CIT Vs. Ranchodbhai Jivabhai Nakhava (2012) 208 Taxmann 35 held that if the transaction is confirmed by the creditor and transaction is through regular banking channel, additions u/s 68 are not justified. Further, our view is fortified by the Judgment of Hon'ble High court of Gujarat, Ahmedabad in the case of DCIT vs. Rohini Builders (256) ITR 360 (Guj.) wherein it has been held that assessee has disc…

Dy. Commissioner of Income Tax, Central Cir.-3, Surat vs. Sh. Hareshbhai Mohanbhai Sakariya, Surat

In the result, Revenue’s appeal is dismissed

ITA 48/SRT/2021[2017-18]Status: DisposedITAT Surat25 May 2022AY 2017-18

Bench: Shri Pawan Singh & Dr. Arjun Lal Sainiit(Ss)A No.01/Srt/2021 (Ay 2010-11) It(Ss)A No.09/Srt/2020 (Ay 2014-15) (Hearing In Physical Court) Deputy Commissioner Of Shri Dineshchandra D Income-Tax, Central Circle- Koradia, 3Room No.507, 5Th Floor, 9/10, Dayanand Society, Aayakar Bhawan, Majura B/H.Navyug College, Gate, Surat-395001 Rander Road, Surat Pan No: Acupk 3696 A Assistant Commissioner Of Vs Income-Tax, Central Circle-3, Room No.507, 5Th Floor, Aayakar Bhawan, Majura Gate, Surat-395001 Appellant / Revenue Respondent /Assessee

Section 132Section 132(1)Section 143(3)Section 14ASection 153ASection 153CSection 158BSection 254(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER IT(SS)A No.01/SRT/2021 (AY 2010-11) IT(SS)A No.09/SRT/2020 (AY 2014-15) (Hearing in Physical Court) Deputy Commissioner of Shri Dineshchandra D Income-tax, Central Circle- Koradia, 3Room No.507, 5th Floor, 9/10, Dayanand Society, Aayakar Bhawan, Majura B/h.Navyug College, Gate, Surat-395001 Rander Road, Surat PAN No: ACUPK 3696 A Assistant Commissioner of Vs Income-tax, Central Circle-3, Room No.507, 5th Floor, Aayakar Bhawan, Majura Gate, Surat-395001 Appellant / Revenue…

ITO 22 (3)(2), Mumbai vs. M/S Sai Everest Builders & Developers, Mumbai

In the result, appeals of revenue for the A

ITA 6490/MUM/2019[2012-13]Status: DisposedITAT Mumbai18 May 2022AY 2012-13

Bench: Shri Vijay Pal Rao & Shri Gagan Goyal

For Appellant: Sh. Hoshang B. Irani, DRFor Respondent: Sh. Prakash Jhunjhunwala
Section 133ASection 143(1)Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G”, MUMBAI BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER ITA No. 6490/Mum/2019 (A.Y. 2012-13) ITA No. 4096/Mum/2019 (A.Y. 2014-15) ITO-22(3) (2), Mumbai. ...... Appellant Vs. M/s Sai Everest Building & Developers, 12/B, 4th Floor, Silver Apartments, Datta Mandir Road, Santacruz (East), Mumbai- 400055. PAN: ABLFS0449M ..... Respondent Appellant by : Sh. Hoshang B. Irani, DR Respondent by : Sh. Prakash Jhunjhunwala Date of hearing : 04/04/2022 Date of pronouncement : 18/05/2022 ORDER PER GAGAN GOYAL, A.M: These four appeals…

ITO 22 (3)(2), Mumbai vs. M/S Sai Everest Builders & Developers, Mumbai

In the result, appeals of revenue for the A

ITA 6489/MUM/2019[2011-12]Status: DisposedITAT Mumbai18 May 2022AY 2011-12

Bench: Shri Vijay Pal Rao & Shri Gagan Goyal

For Appellant: Sh. Hoshang B. Irani, DRFor Respondent: Sh. Prakash Jhunjhunwala
Section 133ASection 143(1)Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G”, MUMBAI BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER ITA No. 6490/Mum/2019 (A.Y. 2012-13) ITA No. 4096/Mum/2019 (A.Y. 2014-15) ITO-22(3) (2), Mumbai. ...... Appellant Vs. M/s Sai Everest Building & Developers, 12/B, 4th Floor, Silver Apartments, Datta Mandir Road, Santacruz (East), Mumbai- 400055. PAN: ABLFS0449M ..... Respondent Appellant by : Sh. Hoshang B. Irani, DR Respondent by : Sh. Prakash Jhunjhunwala Date of hearing : 04/04/2022 Date of pronouncement : 18/05/2022 ORDER PER GAGAN GOYAL, A.M: These four appeals…

ACIT 22(3), Mumbai vs. Sai Everest Builders $ Developers, Mumbai

In the result, appeals of revenue for the A

ITA 4105/MUM/2019[2013-14]Status: DisposedITAT Mumbai18 May 2022AY 2013-14

Bench: Shri Vijay Pal Rao & Shri Gagan Goyal

For Appellant: Sh. Hoshang B. Irani, DRFor Respondent: Sh. Prakash Jhunjhunwala
Section 133ASection 143(1)Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G”, MUMBAI BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER ITA No. 6490/Mum/2019 (A.Y. 2012-13) ITA No. 4096/Mum/2019 (A.Y. 2014-15) ITO-22(3) (2), Mumbai. ...... Appellant Vs. M/s Sai Everest Building & Developers, 12/B, 4th Floor, Silver Apartments, Datta Mandir Road, Santacruz (East), Mumbai- 400055. PAN: ABLFS0449M ..... Respondent Appellant by : Sh. Hoshang B. Irani, DR Respondent by : Sh. Prakash Jhunjhunwala Date of hearing : 04/04/2022 Date of pronouncement : 18/05/2022 ORDER PER GAGAN GOYAL, A.M: These four appeals…

ITO-22(3)(2), Mumbai vs. Sai Everest Builders & Developers, Mumbai

In the result, appeals of revenue for the A

ITA 4096/MUM/2019[2014-15]Status: DisposedITAT Mumbai18 May 2022AY 2014-15

Bench: Shri Vijay Pal Rao & Shri Gagan Goyal

For Appellant: Sh. Hoshang B. Irani, DRFor Respondent: Sh. Prakash Jhunjhunwala
Section 133ASection 143(1)Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G”, MUMBAI BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER ITA No. 6490/Mum/2019 (A.Y. 2012-13) ITA No. 4096/Mum/2019 (A.Y. 2014-15) ITO-22(3) (2), Mumbai. ...... Appellant Vs. M/s Sai Everest Building & Developers, 12/B, 4th Floor, Silver Apartments, Datta Mandir Road, Santacruz (East), Mumbai- 400055. PAN: ABLFS0449M ..... Respondent Appellant by : Sh. Hoshang B. Irani, DR Respondent by : Sh. Prakash Jhunjhunwala Date of hearing : 04/04/2022 Date of pronouncement : 18/05/2022 ORDER PER GAGAN GOYAL, A.M: These four appeals…

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

…आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’ A’’ BENCH, AHMEDABAD (CONDUCTED THROUGH VIRTUAL COURT AT AHMEDABAD) BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER And Ms MADHUMITA ROY, JUDICIAL MEMBER आयकर 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 (Applicant) (Respondent) Revenue by : Shri Vijaykumar Jaiswal, CIT.D.R Assessee by : Shri Aseem L. Thakkar, A.R सुनवाई क" तारीख/Date of Hearing : 22/02/2022 घोषणा क" तारी…

ACIT, Circle-3(2), Ahmedabad vs. M/S. Kraft Laminate, Ahmedabad

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

ITA 1841/AHD/2018[2015-16]Status: DisposedITAT Ahmedabad16 Mar 2022AY 2015-16

Bench: Shri P.M. Jagtap, Vice- & Shri T.R. Senthil Kumarassessment Years : 2015-16 Assistant Commissioner Of M/S. Kraft Laminate, Income-Tax, Vs C/O. Laxmi Timber, Nr. Circle 3(2), Ahmedabad Mahalaxmi Textile Mill, Opp. Rajbai Patel Timber Market, Narol Naroda Highway, Narol, Ahmedabad-382405 Pan : Aamfk 8120 F अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Revenue By : Shri V.K. Singh, Sr. Dr Assessee By : Shri Manish J. Shah, Advocate सुनवाई क" तार"ख/Date Of Hearing : 24/02/2022 घोषणा क" तार"ख /Date Of Pronouncement: 16/03/2022 आदेश/O R D E R Per P.M. Jagtap, Vice-:

For Appellant: Shri Manish J. Shah, AdvocateFor Respondent: Shri V.K. Singh, Sr. DR
Section 68

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ ‘‘सी’’ अहमदाबाद। IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, AHMEDABAD (through web-based video conferencing platform) ] ] BEFORE SHRI P.M. JAGTAP, VICE-PRESIDENT AND SHRI T.R. SENTHIL KUMAR, JUDICIAL MEMBER Assessment Years : 2015-16 Assistant Commissioner of M/s. Kraft Laminate, Income-tax, Vs C/o. Laxmi Timber, Nr. Circle 3(2), Ahmedabad Mahalaxmi Textile Mill, Opp. Rajbai Patel Timber Market, Narol Naroda Highway, Narol, Ahmedabad-382405 PAN : AAMFK 8120 F अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Revenue by : Shri V.K. Singh, Sr. DR Assessee by : Shri Manish J. Shah,…

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…

Sejal Jewellers Pvt. Ltd., Surat vs. The Income Tax Officer, Ward-2(1)(2), Surat

In the result, appeal of the assessee is allowed

ITA 435/AHD/2017[2012-13]Status: DisposedITAT Surat28 Feb 2022AY 2012-13

Bench: Shripawan Singh, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.435/Ahd/2017 (िनधा"रणवष" / Assessment Year: (2012-13) (Virtual Court Hearing) Sejal Jewellers Pvt. Ltd, Income Tax Officer, Ward-2(1)(2), V Ug-4/5 Rangila Park, Ghod Dod Surat, Aaykar Bhavan, Majura Gate, S. Road, Surat-395007 Surat "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaqcs 8686 P (Appellant ) (Respondent)

For Appellant: Shri Rasesh Shah, CAFor Respondent: Shri H.P. Meena– CIT-DR
Section 131Section 131(1)(d)Section 133(6)Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRIPAWAN SINGH, JM &DR. A.L.SAINI, AM आयकरअपीलसं./ITA No.435/AHD/2017 (िनधा"रणवष" / Assessment Year: (2012-13) (Virtual Court Hearing) Sejal Jewellers Pvt. Ltd, Income Tax Officer, Ward-2(1)(2), V UG-4/5 Rangila Park, Ghod Dod Surat, Aaykar Bhavan, Majura Gate, s. Road, Surat-395007 Surat "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAQCS 8686 P (Appellant ) (Respondent) Assessee by :Shri Rasesh Shah, CA Respondent by :Shri H.P. Meena– CIT-DR सुनवाईकीतारीख/ Date of Hearing : 21/01/2022 घोषणाकीतारीख/Date of Pronouncement : 28/02/2022 आदेश / O R D E R PER DR…

M/S. Mahalaxmi Saws Pvt. Ltd., H-39, Road No.2B, Riico Industrial Area, Sirsi Road, Bindayaka, Jaipur vs. Income Tax Officer Ward-4(2) Jaipur, Jaipur

In the result, this appeal of the assessee is allowed

ITA 280/JPR/2019[2012-13]Status: DisposedITAT Jaipur22 Feb 2022AY 2012-13
For Appellant: Shri Manish Agarwal (CA)For Respondent: Smt. Monisha Choudhary (JCIT)
Section 143(1)Section 143(2)Section 14ASection 68

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES “B”, JAIPUR Jh ,u-ds-lSuh] mik/;{k ,oa Jh lanhi x®lkÃa] U;kf;d lnL; ds le{k BEFORE: SHRI N.K. SAINI, VICE PRESIDENT & SHRI SANDEEP GOSAIN, JM vk;dj vihy la-@ITA No. 280/JP/2019 Assessment Year: 2012-13 M/s Mahalaxmi Saws Pvt. Ltd., cuke I.T.O., Vs. H-39, Road No. 2B, RIICO Industrial Ward 4(2), Area, Sirsi Road, Bindayaka, Jaipur. Jaipur. PAN No.: AAECM 4744 J 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…