Kailashben Manharlal Chokshi v. CIT

Dr. Hitesh A Patel, Himmatnagar vs. The ACIT, Circle Himmatnagar, Sabarkantha

In the result, the appeal filed by the assessee is hereby dismissed

Bench: Shri Waseem Ahmedआयकर अपील सं./Ita No.96 /Ahd/2020 िनधा"रण वष"/Asstt. Year: 2009-2010 Dr. Hitesh A. Patel, Income Tax Officer, C/O Harsh Hospital, Vs. S.K. Ward-3, Umiya Complex, Himatnagar. Nr. Mehta Petrol Pump, Himatnagar-383001. Pan: Abepp1040J

…en it is transpired that other transactions recorded in such seized document is also correct. In holding so we draw support and guidance from the judgment of coordinate bench ITAT Pune in case of Dhanvarsha Builders & Developers (P.) Ltd. vs. DCIT reported in 102 ITD 375 where it was held as under: A.Y. 2009-10 5 On a perusal of the seized material, it was to be seen that the assessee was found in possession of meticulous record regarding monies received in respect of various godowns and shops to be constructed by it. The details, inter alia, contained the narration about the premises number, name of the custome…

Shri Pravinchandra R Patel, Vadodara vs. DCIT, Central Circle-2, Vadodara

…Page : 29 Shri Pravinchandra R. Patel and Anrs Vs. DCIT, Cent.Cir.2, Vadodara ITA No.299/Ahd/2019 and Other 20 appeals find support and guidance from order coordinate bench of Pune ITAT in case of Dhanvarsha Builders & Developer (P.) Ltd vs. DCIT reported in 102 ITD 375, the relevant finding is extracted below: So far as the argument of the assessee that the impugned papers not only showed the receipts but also the expenditure and, therefore, the document should be read as a whole and deduction for the expenditure incurred should be given to the assessee while computing undisclosed income was concerned, the seiz…

DCIT, Central Circle-2, Vadodara vs. Neotech Education Foundation, Vadodara

…Page : 29 Shri Pravinchandra R. Patel and Anrs Vs. DCIT, Cent.Cir.2, Vadodara ITA No.299/Ahd/2019 and Other 20 appeals find support and guidance from order coordinate bench of Pune ITAT in case of Dhanvarsha Builders & Developer (P.) Ltd vs. DCIT reported in 102 ITD 375, the relevant finding is extracted below: So far as the argument of the assessee that the impugned papers not only showed the receipts but also the expenditure and, therefore, the document should be read as a whole and deduction for the expenditure incurred should be given to the assessee while computing undisclosed income was concerned, the seiz…