The ACIT Cen Cir-13, Mumbai vs. Shri Suresh V. Jain, Mumbai
Accordingly, ground raised by the revenue is dismissed
ITA 5091/MUM/2007[2005-2006]Status: DisposedITAT Mumbai10 Dec 2019AY 2005-2006
Bench: Shri S. Rifaur Rahman, Am & Shri Ram Lal Negi, Jm आयकरअपीलसं./ I.T.A. No. 5091/Mum/2007 (निर्धारणवर्ा / Assessment Year: 2005-06)
For Appellant: Shri L. K. S. DehiyaFor Respondent: ShriRajiv Khandelwal
Section 132(1)Section 153A
…precede the protective addition. Further, in the above case the High Court had also noted the issue of different assessing officers and that the first assessment can be protective addition. Similarly, in the case of CUT vs. Smt. Meenakshi Devi 2. Avaru 12019] 410 ITR 306 (Karnataka), the High Court has upheld the protective additions even when no substantive 83 I.T.A. No. 5091 & 4198/Mum/2007 & CO-261/Mum/2007 Shri Suresh V. Jain addition was made. IN this case the issue was the Wealth Tax assessment on the 'Bangalore Palace', which was initially owned by the Maharaja of Mysuru. On a partition in the year 1984,…
