How many judgments cite Harish Textile Engineers Ltd. v. DCIT\n?

39 judgments on BharatTax cite Harish Textile Engineers Ltd. v. DCIT\n (63 Taxmann.com 66), spanning 2016 to 2025.

Which sections of the Income Tax Act does Harish Textile Engineers Ltd. v. DCIT\n come up under?

It is most often cited in judgments turning on Section 132, Section 153A, Section 143(3), Section 40A(3), Section 132(4), Section 132(4A).

Harish Textile Engineers Ltd. v. DCIT\n

63 Taxmann.com 66High Court2015#3067 most cited

What is Harish Textile Engineers Ltd. v. DCIT\n authority for?

Extrapolation of a few instances of non-compliance observed during assessment proceedings to justify disallowance under Section 40A(3) for the entire year is arbitrary and unreasonable, especially if the proposed disallowance was not put forth for rebuttal. Loose papers found during a search can have evidentiary value and form the basis for additions, particularly when the assessee admits to receiving on-money receipts.

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2025.

Also referred to as

Harish Textile Engineers Ltd. v. DCIT · Section 40A(3) · Section 132 · extrapolation of disallowance · loose papers · evidentiary value · on money receipt · assessment proceedings · rebuttal · arbitrary disallowance

Sections most often in play

Section 132 Section 153A Section 143(3)Section 40A(3)Section 132(4)Section 132(4A)Section 234B Section 234C

Issues it is cited on

extinguishment of rights section 134 section 40(a)(3)faceless assessment scheme protective assessment substantive assessment retracted statement section 151a on money receipt dumb documents section 132(4a)section 34

Judgments citing Harish Textile Engineers Ltd. v. DCIT\n

DCIT, CENTRAL CIRCLE-8(1), MUMBAI, MUMBAI vs. EI RESORTS & CLUBS PVT LTD, MUMBAI

3213/Mum/2025

ITA 3926/MUM/2025[2020-21]Status: DisposedITAT Mumbai28 Oct 2025AY 2020-21

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI ARUN KHODPIA (Accountant Member)

Section 132Section 132(4)Section 69A

…IN THE INCOME TAX APPEALLATE TRIBUNAL ‘E’ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI ARUN KHODPIA, ACCOUNTANT MEMBER ITA No. A.Y 3213/Mum/2025 2012-13 CO No.171/Mum/2025 2020-21 Arising out of 3926/Mum/2025 EI Resorts & Clubs Pvt Vs. DCIT, CC-8(1), Mumbai Ltd 4th Floor, 139, Seksaria Chambers, Nagindas Master Road, Fort Mumbai – 400 001 PAN/GIR No. AAACS6845A (Appellant) .. (Respondent) ITA No. 3886/Mum/2025 & 3926/Mum/2025 (Assessment Year: 2012-13 & 2020-21) DCIT, CC-8(1), Vs. EI Resorts & Clubs Pvt Ltd Mumbai 4th Floor, 139, Seksaria Chambers, Nagindas Master Road, Fort Mumbai – 400 001 P…

DCIT, CENTRAL CIRCLE-8(1), MUMBAI, MUMBAI vs. E I RESORTS AND CLUBS PVT LTD, MUMBAI

3213/Mum/2025

ITA 3886/MUM/2025[2012-13]Status: DisposedITAT Mumbai28 Oct 2025AY 2012-13

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI ARUN KHODPIA (Accountant Member)

Section 132Section 132(4)Section 69A

TARUN NANDKUMAR SEKSARIA ,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE -8(1), MUMBAI

ITA 3239/MUM/2025[2017-18]Status: DisposedITAT Mumbai28 Oct 2025AY 2017-18

Section 132Section 132(4)Section 69A

…{ "clean_text": "IN THE INCOME TAX APPELLATE TRIBUNAL, ‘E’ BENCH MUMBAI\nBEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER\n&\nSHRI ARUN KHODPIA, ACCOUNTANT MEMBER\nITA No.\n3216/Mum/2025\n3215/Mum/2025\n3239/Mum/2025\nA.Y\n2015-16\n2016-17\n2017-18\nTarun\nNandkumar\nVs.\nDCIT, CC-8(1), Mumbai\nSeksaria\n4th Floor, 139, Seksaria\nChambers, Nagindas\nMaster Road, Fort\nMumbai - 400 001\nPAN/GIR No. ABAPS5488D\n(Appellant)\n(Respondent)\nAssessee by\nShri Madhur Agrawal, Adv. &\nShri Pankaj Jain, CA\nRevenue by\nShri Ritesh Misra, CIT DR\nDate of Hearing\n20/08/2025\nDate of Pronouncement\n28/10/2025\nआदेश / ORDER\nPER…

EI BENEFICIARY TRUST ,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE -8(1), MUMBAI

ITA 3236/MUM/2025[2018-19]Status: DisposedITAT Mumbai28 Oct 2025AY 2018-19

Section 132Section 132(4)Section 69A

…{ "clean_text": "IN THE INCOME TAX APPELLATE TRIBUNAL, ‘J SMC’\nBENCH MUMBAI\nBEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER\n&\nSHRI ARUN KHODPIA, ACCOUNTANT MEMBER\n\nITA No.\nA.Y\n3230/Mum/2025\n2015-16\n3231/Mum/2025\n2021-22\n\nGovind Corporation\nVs. DCIT, CC-8(1), Mumbai\n4th Floor, 139, Seksaria\nChambers, Nagindas\nMaster Road, Fort\nMumbai - 400 001\nPAN/GIR No. AADFG2152N\n(Appellant)\n..\n(Respondent)\n\nITA No.\nA.Y\n3234/Mum/2025\n2016-17\n3235/Mum/2025\n2017-18\n3236/Mum/2025\n2018-19\n\nEl Beneficiary Trust\nVs. DCIT, CC-8(1), Mumbai\n4th Floor, 139, Seksaria\nChambers, Nagindas\nMaster Road, Fort\nM…

EI BENEFICIARY TRUST ,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE -8(1), MUMBAI

ITA 3235/MUM/2025[2017-18]Status: DisposedITAT Mumbai28 Oct 2025AY 2017-18

Section 132Section 132(4)Section 69A

…{ "clean_text": "IN THE INCOME TAX APPELLATE TRIBUNAL, ‘J SMC’ BENCH MUMBAI\nBEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER\n&\nSHRI ARUN KHODPIA, ACCOUNTANT MEMBER\nITA No.\nA.Y\n3230/Mum/2025\n2015-16\n3231/Mum/2025\n2021-22\nGovind Corporation\nVs. DCIT, CC-8(1), Mumbai\n4th Floor, 139, Seksaria\nChambers, Nagindas\nMaster Road, Fort\nMumbai - 400 001\nPAN/GIR No. AADFG2152N\n(Appellant)\n..\n(Respondent)\nITA No.\nA.Y\n3234/Mum/2025\n2016-17\n3235/Mum/2025\n2017-18\n3236/Mum/2025\n2018-19\nEl Beneficiary Trust\nVs. DCIT, CC-8(1), Mumbai\n4th Floor, 139, Seksaria\nChambers, Nagindas\nMaster Road, Fort\nMumbai - 4…

EI BENEFICARY TRUST ,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE -8(1), MUMBAI

3230/Mum/2025 Govind

ITA 3234/MUM/2025[2016-17]Status: DisposedITAT Mumbai28 Oct 2025AY 2016-17

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI ARUN KHODPIA (Accountant Member)

Section 132Section 132(4)Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘J SMC’ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI ARUN KHODPIA, ACCOUNTANT MEMBER ITA No. A.Y 3230/Mum/2025 2015-16 3231/Mum/2025 2021-22 Govind Corporation Vs. DCIT, CC-8(1), Mumbai 4th Floor, 139, Seksaria Chambers, Nagindas Master Road, Fort Mumbai – 400 001 PAN/GIR No. AADFG2152N (Appellant) .. (Respondent) ITA No. A.Y 3234/Mum/2025 2016-17 3235/Mum/2025 2017-18 3236/Mum/2025 2018-19 EI Beneficary Trust Vs. DCIT, CC-8(1), Mumbai 4th Floor, 139, Seksaria Chambers, Nagindas Master Road, Fort Mumbai – 400 001 PAN/GIR No. AAATE6602L (Appellant) .. (Res…

GOVIND CORPORATION,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE -8(1), MUMBAI

ITA 3231/MUM/2025[2021-22]Status: DisposedITAT Mumbai28 Oct 2025AY 2021-22

Section 132Section 132(4)Section 69A

…{ "clean_text": "IN THE INCOME TAX APPELLATE TRIBUNAL, ‘J SMC' BENCH MUMBAI\nBEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER\n&\nSHRI ARUN KHODPIA, ACCOUNTANT MEMBER\n\nITA No.\n3230/Mum/2025\n3231/Mum/2025\nA.Y\n2015-16\n2021-22\n\nGovind Corporation\nVs. DCIT, CC-8(1), Mumbai\n4th Floor, 139, Seksaria\nChambers, Nagindas\nMaster Road, Fort\nMumbai - 400 001\nPAN/GIR No. AADFG2152N\n(Appellant)\n..\n(Respondent)\n\nITA No.\n3234/Mum/2025\n3235/Mum/2025\n3236/Mum/2025\nA.Y\n2016-17\n2017-18\n2018-19\n\nEl Beneficary Trust\nVs. DCIT, CC-8(1), Mumbai\n4th Floor, 139, Seksaria\nChambers, Nagindas\nMaster Road, Fort\nMum…

GOVIND CORPORATION ,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE -8(1), MUMBAI

ITA 3230/MUM/2025[2015-16]Status: DisposedITAT Mumbai28 Oct 2025AY 2015-16

Section 132Section 132(4)Section 69A

…{ "clean_text": "IN THE INCOME TAX APPELLATE TRIBUNAL, ‘J SMC’ BENCH MUMBAI\n\nBEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER &\nSHRI ARUN KHODPIA, ACCOUNTANT MEMBER\n\n| ITA No. | A.Y |\n|----------------|-----------|\n| 3230/Mum/2025 | 2015-16 |\n| 3231/Mum/2025 | 2021-22 |\n\n| Govind Corporation | Vs. | DCIT, CC-8(1), Mumbai |\n| 4th Floor, 139, Seksaria |\n| Chambers, Nagindas |\n| Master Road, Fort |\n| Mumbai - 400 001 |\n| PAN/GIR No. AADFG2152N |\n| (Appellant) | .. | (Respondent) |\n\n| ITA No. | A.Y |\n|----------------|-----------|\n| 3234/Mum/2025 | 2016-17 |\n| 3235/Mum/2025 | 2017-18 |\n…

VEDA REAL ESTATE CORPORATION PRIVATE LIMITED ,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE -8(1), MUMBAI

ITA 3220/MUM/2025[2012-13]Status: DisposedITAT Mumbai28 Oct 2025AY 2012-13

Section 131Section 132Section 132(4)Section 134Section 69A

…{ "clean_text": "IN THE INCOME TAX APPELLATE TRIBUNAL ‘J(SMC)’ BENCH MUMBAI\nBEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER\n&\nSHRI ARUN KHODPIA, ACCOUNTANT MEMBER\nITA No.\n3220/Mum/2025\nA.Y\n2012-13\nVeda Real Estate Vs. DCIT, CC-8(1), Mumbai\nCorporation Private\nLimited\n4th Floor, 139, Seksaria\nChambers, Nagindas\nPAN/GIR No. AADCB8408M\nMaster Road, Fort\nMumbai - 400 001\n(Appellant)\n(Respondent)\nAssessee by\nShri Madhur Agrawal, Adv. &\nShri Pankaj Jain, CA\nRevenue by\nShri Ritesh Misra, CIT DR\nDate of Hearing\n19/08/2025\nDate of Pronouncement\n28/10/2025\nआदेश / ORDER\nPER BENCH:\nThe present batch…

TARUN NANDKUMAR SEKSARIA ,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE -8(1), MUMBAI

ITA 3216/MUM/2025[2015-16]Status: DisposedITAT Mumbai28 Oct 2025AY 2015-16

Section 132Section 132(4)Section 69A

…{ "clean_text": "IN THE INCOME TAX APPELLATE TRIBUNAL, 'E' BENCH\nMUMBAI\n\nBEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER\n&\nSHRI ARUN KHODPIA, ACCOUNTANT MEMBER\n\nITA No.\n3216/Mum/2025\n3215/Mum/2025\n3239/Mum/2025\n\nA.Y\n2015-16\n2016-17\n2017-18\n\nTarun Nandkumar Vs. DCIT, CC-8(1), Mumbai\nSeksaria\n4th Floor, 139, Seksaria\nChambers, Nagindas\nMaster Road, Fort\nMumbai - 400 001\n\nPAN/GIR No. ABAPS5488D\n(Appellant)\n\n(Respondent)\n\nAssessee by\nRevenue by\nShri Madhur Agrawal, Adv. &\nShri Pankaj Jain, CA\nShri Ritesh Misra, CIT DR\n\nDate of Hearing\n20/08/2025\n\nDate of Pronouncement\n28/10/2025\n\n…

TARUN NANDKUMAR SEKSARIA,MUMBAI vs. DCIT CENTRAL CIRCLE 8(1), MUMBAI

ITA 3215/MUM/2025[2016-17]Status: DisposedITAT Mumbai28 Oct 2025AY 2016-17

Section 132Section 132(4)Section 69A

…{ "clean_text": "IN THE INCOME TAX APPELLATE TRIBUNAL, 'E' BENCH MUMBAI\nBEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER\n&\nSHRI ARUN KHODPIA, ACCOUNTANT MEMBER\n\nITA No.\n3216/Mum/2025\n3215/Mum/2025\n3239/Mum/2025\n\nA.Y\n2015-16\n2016-17\n2017-18\n\nTarun Nandkumar Vs. DCIT, CC-8(1), Mumbai\nSeksaria\n4th Floor, 139, Seksaria\nChambers, Nagindas\nMaster Road, Fort\nMumbai - 400 001\n\nPAN/GIR No. ABAPS5488D\n(Appellant)\n\n(Respondent)\n\nAssessee by\nShri Madhur Agrawal, Adv. &\nShri Pankaj Jain, CA\n\nRevenue by\nShri Ritesh Misra, CIT DR\n\nDate of Hearing\n20/08/2025\n\nDate of Pronouncement\n28/10/2025\n\nआ…

EI RESORTS AND CLUBS PVT LTD ,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE -8(1), MUMBAI

ITA 3213/MUM/2025[2012-13]Status: DisposedITAT Mumbai28 Oct 2025AY 2012-13

Section 132Section 132(4)Section 69A

…{ "clean_text": "IN THE INCOME TAX APPELLATE TRIBUNAL 'E' BENCH MUMBAI\n\nBEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER &\nSHRI ARUN KHODPIA, ACCOUNTANT MEMBER\n\n\nITA No.\nA.Y\n3213/Mum/2025\n2012-13\nCO No.171/Mum/2025\n2020-21\nArising out of\n3926/Mum/2025\n\nEl Resorts & Clubs Pvt Ltd\n4th Floor, 139, Seksaria\nChambers,\nMaster Road, Fort\nMumbai – 400 001\nVs.\nDCIT, CC-8(1), Mumbai\n\n(Appellant)\nPAN/GIR No. AAACS6845A\n..\n(Respondent)\n\nITA No. 3886/Mum/2025 & 3926/Mum/2025\n(Assessment Year: 2012-13 & 2020-21)\n\nDCIT, CC-8(1),\nMumbai\nVs.\nEl Resorts & Clubs Pvt Ltd\n4th Floor, 139, Seksaria\nChambe…

DCIT, CENTRAL CIRCLE-8(1), MUMBAI, MUMBAI vs. THE ESTATE INVESTMENT COMPANY PVT LTD, MUMBAI

ITA 3936/MUM/2025[2017-18]Status: DisposedITAT Mumbai17 Oct 2025AY 2017-18

Section 132Section 132(4)

…{ "clean_text": "IN THE INCOME TAX APPELLATE TRIBUNAL, ‘E’ BENCH MUMBAI\n\nBEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER\n&\nSHRI ARUN KHODPIA, ACCOUNTANT MEMBER\n\nITA No.\n3012/Mum/2025\n3013/Mum/2025\n3228/Mum/2025\n3227/Mum/2025\n3225/Mum/2025\n3224/Mum/2025\n3223/Mum/2025\n3222/Mum/2025\nA.Y\n2014-15\n2016-17\n2015-16\n2017-18\n2019-20\n2020-21\n2021-22\n2022-23\n\nThe Estate Investment\nCompany Pvt. Ltd.\n4th Floor, 139, Seksaria\nChambers, Nagindas\nMaster Road, Fort\nMumbai – 400 001\n(Appellant)\nVs.\nDCIT, CC-8(1), Mumbai\nPAN/GIR No.AAACE2566J\n(Respondent)\n\nITA No. 3928/Mum/2025, 3087/Mum/2025, &\n393…

DCIT, CENTRAL CIRCLE-8(1), MUMBAI, MUMBAI vs. THE ESTATE INVESTMENT COMPANY PVT LTD, MUMBAI

ITA 3928/MUM/2025[2015-16]Status: DisposedITAT Mumbai17 Oct 2025AY 2015-16

Section 132Section 132(4)

…{ "clean_text": "IN THE INCOME TAX APPELLATE TRIBUNAL, ‘E’ BENCH\nMUMBAI\nBEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER\n&\nSHRI ARUN KHODPIA, ACCOUNTANT MEMBER\n\n| ITA No. | A.Y |\n|--------------------|-----------|\n| 3012/Mum/2025 | 2014-15 |\n| 3013/Mum/2025 | 2016-17 |\n| 3228/Mum/2025 | 2015-16 |\n| 3227/Mum/2025 | 2017-18 |\n| 3225/Mum/2025 | 2019-20 |\n| 3224/Mum/2025 | 2020-21 |\n| 3223/Mum/2025 | 2021-22 |\n| 3222/Mum/2025 | 2022-23 |\n\nThe Estate Investment | Vs. | DCIT, CC-8(1), Mumbai\nCompany Pvt. Ltd. |\n4th Floor, 139, Seksaria |\nChambers, Nagindas |\nMaster Road, Fort |\nM…

THE ESTATE INVESTMENT COMPANY PRIVATE LIMITED,MUMBAI vs. DCIT CENTRAL CIRCLE 8(1), MUMBAI

ITA 3228/MUM/2025[2015-16]Status: DisposedITAT Mumbai17 Oct 2025AY 2015-16

Section 132Section 132(4)

…{ "clean_text": "IN THE INCOME TAX APPELLATE TRIBUNAL, ‘E’ BENCH\nMUMBAI\nBEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER\n&\nSHRI ARUN KHODPIA, ACCOUNTANT MEMBER\n\n| ITA No. | A.Y |\n|-----------------|-----------|\n| 3012/Mum/2025 | 2014-15 |\n| 3013/Mum/2025 | 2016-17 |\n| 3228/Mum/2025 | 2015-16 |\n| 3227/Mum/2025 | 2017-18 |\n| 3225/Mum/2025 | 2019-20 |\n| 3224/Mum/2025 | 2020-21 |\n| 3223/Mum/2025 | 2021-22 |\n| 3222/Mum/2025 | 2022-23 |\n\nThe Estate Investment Vs. DCIT, CC-8(1), Mumbai\nCompany Pvt. Ltd.\n4th Floor, 139, Seksaria\nChambers, Nagindas\nMaster Road, Fort\nMumbai – 400 001\n(A…

THE ESTATE INVESTMENT COMPANY PRIVATE LIMITED,MUMBAI vs. DCIT CENTRAL CIRCLE 8(1), MUMBAI

3012/Mum/2025

ITA 3227/MUM/2025[2017-18]Status: DisposedITAT Mumbai17 Oct 2025AY 2017-18

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI ARUN KHODPIA (Accountant Member)

Section 132Section 132(4)Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘E’ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI ARUN KHODPIA, ACCOUNTANT MEMBER ITA No. A.Y 3012/Mum/2025 2014-15 3013/Mum/2025 2016-17 3228/Mum/2025 2015-16 3227/Mum/2025 2017-18 3225/Mum/2025 2019-20 3224/Mum/2025 2020-21 3223/Mum/2025 2021-22 3222/Mum/2025 2022-23 The Estate Investment Vs. DCIT, CC-8(1), Mumbai Company Pvt. Ltd. 4th Floor, 139, Seksaria Chambers, Nagindas Master Road, Fort Mumbai – 400 001 PAN/GIR No.AAACE2566J (Appellant) .. (Respondent) ITA No. 3928/Mum/2025, 3087/Mum/2025, & 3936/Mum/2025 (Assessment Year :2015-16 to 2017-18) DCIT,…

THE ESTATE INVESTMENT COMPANY PRIVATE LIMITED,MUMBAI vs. DCIT CENTRAL CIRCLE 8(1), MUMBAI

ITA 3225/MUM/2025[2019-20]Status: DisposedITAT Mumbai17 Oct 2025AY 2019-20

Section 132Section 132(4)Section 69A

…{ "clean_text": "IN THE INCOME TAX APPELLATE TRIBUNAL, ‘E’ BENCH MUMBAI\nBEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER\n&\nSHRI ARUN KHODPIA, ACCOUNTANT MEMBER\n\n| ITA No. | A.Y |\n|-------------------|-----------|\n| 3012/Mum/2025 | 2014-15 |\n| 3013/Mum/2025 | 2016-17 |\n| 3228/Mum/2025 | 2015-16 |\n| 3227/Mum/2025 | 2017-18 |\n| 3225/Mum/2025 | 2019-20 |\n| 3224/Mum/2025 | 2020-21 |\n| 3223/Mum/2025 | 2021-22 |\n| 3222/Mum/2025 | 2022-23 |\n\nThe Estate Investment Company Pvt. Ltd. Vs. DCIT, CC-8(1), Mumbai\n4th Floor, 139, Seksaria Chambers, Nagindas Master Road, Fort\nMumbai - 400 001\n(Appe…

THE ESTATE INVESTMENT COMPANY PRIVATE LIMITED,MUMBAI vs. DCIT CENTRAL CIRCLE 8(1), MUMBAI

ITA 3224/MUM/2025[2020-21]Status: DisposedITAT Mumbai17 Oct 2025AY 2020-21

Section 132Section 132(4)

…{ "clean_text": "IN THE INCOME TAX APPELLATE TRIBUNAL, ‘E’ BENCH\nMUMBAI\nBEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER\n&\nSHRI ARUN KHODPIA, ACCOUNTANT MEMBER\n\n| ITA No. | A.Y |\n|--------------------|-----------|\n| 3012/Mum/2025 | 2014-15 |\n| 3013/Mum/2025 | 2016-17 |\n| 3228/Mum/2025 | 2015-16 |\n| 3227/Mum/2025 | 2017-18 |\n| 3225/Mum/2025 | 2019-20 |\n| 3224/Mum/2025 | 2020-21 |\n| 3223/Mum/2025 | 2021-22 |\n| 3222/Mum/2025 | 2022-23 |\n\nThe Estate Investment Company Pvt. Ltd. Vs. DCIT, CC-8(1), Mumbai\n4th Floor, 139, Seksaria\nChambers, Nagindas\nMaster Road, Fort\nMumbai - 400 001\…

THE ESTATE INVESTMENT COMPANY PRIVATE LIMITED,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE -8(1), MUMBAI

ITA 3223/MUM/2025[2021-22]Status: DisposedITAT Mumbai17 Oct 2025AY 2021-22

Section 132Section 132(4)

…{ "clean_text": "IN THE INCOME TAX APPELLATE TRIBUNAL, ‘E’ BENCH\nMUMBAI\n\nBEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER\n&\nSHRI ARUN KHODPIA, ACCOUNTANT MEMBER\n\n| ITA No. | A.Y |\n|---------------------|-----------|\n| 3012/Mum/2025 | 2014-15 |\n| 3013/Mum/2025 | 2016-17 |\n| 3228/Mum/2025 | 2015-16 |\n| 3227/Mum/2025 | 2017-18 |\n| 3225/Mum/2025 | 2019-20 |\n| 3224/Mum/2025 | 2020-21 |\n| 3223/Mum/2025 | 2021-22 |\n| 3222/Mum/2025 | 2022-23 |\n\nThe Estate Investment | Vs. | DCIT, CC-8(1), Mumbai\nCompany Pvt. Ltd.\n4th Floor, 139, Seksaria\nChambers, Nagindas\nMaster Road, Fort\nMumbai –…

THE ESTATE INVESTMENT COMPANY PRIVATE LIMITED,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE -8(1), MUMBAI

ITA 3222/MUM/2025[2022-23]Status: DisposedITAT Mumbai17 Oct 2025AY 2022-23

Section 132Section 132(4)

…{ "clean_text": "IN THE INCOME TAX APPELLATE TRIBUNAL, ‘E’ BENCH\nMUMBAI\nBEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER\n&\nSHRI ARUN KHODPIA, ACCOUNTANT MEMBER\n\n| ITA No. | A.Y |\n|---|---|\n| 3012/Mum/2025 | 2014-15 |\n| 3013/Mum/2025 | 2016-17 |\n| 3228/Mum/2025 | 2015-16 |\n| 3227/Mum/2025 | 2017-18 |\n| 3225/Mum/2025 | 2019-20 |\n| 3224/Mum/2025 | 2020-21 |\n| 3223/Mum/2025 | 2021-22 |\n| 3222/Mum/2025 | 2022-23 |\n\nThe Estate Investment | Vs. | DCIT, CC-8(1), Mumbai\nCompany Pvt. Ltd.\n4th Floor, 139, Seksaria\nChambers, Nagindas\nMaster Road, Fort\nMumbai - 400 001\n\nPAN/GIR No.AAACE2566J\n(Appellant) ..…

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