M/s RS Diamond India v. ACIT

145 Taxmann.com 545Income Tax Appellate Tribunal2022#6543 most cited
17

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2023 to 2026.

Sections most often in play

Section 115BBESection 68Section 143(3)Section 145(3)Section 69ASection 250Section 115JBSection 131

Issues it is cited on

addition under section 68share capital and share premiumrejection of books of accountsection 145(3)addition u/s 68section 115bbsection 115bsection 44absection 115bbesection 254(1)section 145unexplained cash credit

Judgments citing M/s RS Diamond India v. ACIT

DCIT, CENTRAL CIRCLE 2, RAJKOT, RAJKOT vs. VAIBHAV GINNING SPINNING MILL PVT. LTD., RAJKOT

In the result, the Appeal of the Department is dismissed

ITA 826/RJT/2024[2017-18]Status: DisposedITAT Rajkot10 Apr 2026AY 2017-18

Bench: Dr. Arjun Lal Saini & Dr. Dinesh Mohan Sinhaआयकरअपील सं./ Ita No. 826/Rjt/2024 िनधा"रण वष" / Assessment Year: (2017-18) (Physical Hearing) Dcit Vs. Vaibhav Ginning & Spinning Central Circle-2, Rajkot Mill Private Limited “Amruta Estate”, 2Nd Floor, Mg Road, National Highway – 27, Gondal Rajkot-360001 Rajkot Highway At Bhojpara, Gondal, Gujarat - 360311 Pan/Gir No.: Aadcv4397D (Assessee) (Respondent) िनधा"रती की ओर से/Assessee By : Shri Rajendra Singhal, Ar राज" की ओर से/Respondent By : Shri Sanjay Punglia, Cit.Dr सुनवाई की तारीख/Date Of Hearing : 26/02/2026 घोषणा की तारीख/Date Of Pronouncement : 10/04/2026

For Appellant: Shri Rajendra Singhal, ARFor Respondent: Shri Sanjay Punglia, CIT.DR
Section 142(1)Section 143(2)Section 143(3)Section 250Section 69A

…आयकर अपीलीय अिधकरण,राजकोट "ायपीठ, राजकोट। IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH, RAJKOT BEFORE DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER AND DR. DINESH MOHAN SINHA, JUDICIAL MEMBER आयकरअपील सं./ ITA No. 826/RJT/2024 िनधा"रण वष" / Assessment Year: (2017-18) (Physical Hearing) DCIT Vs. Vaibhav Ginning & Spinning Central Circle-2, Rajkot Mill Private Limited “Amruta Estate”, 2nd Floor, MG Road, National Highway – 27, Gondal Rajkot-360001 Rajkot Highway at Bhojpara, Gondal, Gujarat - 360311 PAN/GIR No.: AADCV4397D (Assessee) (Respondent) िनधा"रती की ओर से/Assessee by : Shri Rajendra Singhal, AR राज" की ओर…

DEPUTY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE 5(3), MUMBAI, MUMBAI vs. SANGHVI DHANRUPJI DEVAJI & CO., MUMBAI

In the result, the appeal filed by the revenue stands dismissed

ITA 6015/MUM/2025[AAQFS6338H]Status: DisposedITAT Mumbai10 Mar 2026

Bench: Hon’Ble Shri Sandeep Gosain& Hon’Ble Shri Bijayananda Prusethdeputy Commissioner Of Vs. Sanghvi Dhanrupji Income Tax Central Circle Devaji & Co. 5(3), Mumbai 33, Mumba Devi Road, Room No. 426, 4Th Floor, Dagina Bazar, Kautilya Bhavan, Mumbai- 400002 Mumbai- 400051 Pan/Gir No. Aaqfs6338H (Applicant) (Respondent) Assessee By Shri M B Sanghvi Revenue By Ms. Kavitha Kaushik,Sr.Dr. Date Of Hearing 21.01.2026 Date Of Pronouncement 10.03.2026 आदेश / Order Per Sandeep Gosain, Jm: The Present Appeal Has Been Filed By The Revenue Challenging The Impugned Order Dated 23.12.2024 Passed U/S 250 Of The Income Tax Act, 1961 (‘The Act’), By The National Faceless Appeal Centre, Delhi (Nfac) For The Assessment Year 2014-15. The Revenue Has Raised The Following Grounds Of Appeal: 1. Ground I - Whether On The Facts & The Circumstances Of The Case & In Law, The Cit(A) Erred In Deleting/Allowing Relief In Respect Of The Addition Of Rs.

Section 250Section 40A(3)(a)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH MUMBAI BEFORE HON’BLE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER& HON’BLE SHRI BIJAYANANDA PRUSETH, ACCOUNTANT MEMBER Deputy Commissioner of Vs. Sanghvi Dhanrupji Income Tax Central Circle Devaji & Co. 5(3), Mumbai 33, Mumba devi Road, Room No. 426, 4th Floor, Dagina Bazar, Kautilya Bhavan, Mumbai- 400002 Mumbai- 400051 PAN/GIR No. AAQFS6338H (Applicant) (Respondent) Assessee by Shri M B Sanghvi Revenue by Ms. Kavitha Kaushik,Sr.DR. Date of Hearing 21.01.2026 Date of Pronouncement 10.03.2026 आदेश / ORDER PER SANDEEP GOSAIN, JM: The present appeal has been filed by the rev…

PARESHBHAI NATVARLAL SHAH,NA vs. ARIVS.INCOME TAX OFFICER, NAVSARI

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

ITA 1007/SRT/2025[2017-18]Status: DisposedITAT Surat20 Nov 2025AY 2017-18

Bench: Shri Tr Senthil Kumar & Shri Bijayananda Prusethआयकर अपील सं./Ita No.1007/Srt/2025 Assessment Year: 2017-18 (Hybrid Hearing) Pareshbhai Natvarlal Shah Income Tax Officer, Ward-1, बनाम/ 6-B, Sainath Society, Moroli Navsari-396 445 Vs. Bazar, Navsari-396 436 "थायीलेखासं./जीआइआरसं./Pan/Gir No: Adfps 0044 L (अपीलाथ"/Appellant) (""थ" /Respondent) िनधा"रती की ओर से /Appellant By Shri Prakash Patel, Ca राज" की ओर से /Respondent By Shri Ajay Uke, Sr-Dr सुनवाई की तारीख/Date Of Hearing 13/11/2025 उद्घोषणा की तारीख/Date Of Pronouncement 20/11/2025

Section 115BSection 142(1)Section 143(2)Section 143(3)Section 250Section 271ASection 68Section 69A

…IN THE INCOME-TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI TR SENTHIL KUMAR, JUDICIAL MEMBER & SHRI BIJAYANANDA PRUSETH, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.1007/SRT/2025 Assessment Year: 2017-18 (Hybrid hearing) Pareshbhai Natvarlal Shah Income Tax Officer, Ward-1, बनाम/ 6-B, Sainath Society, Moroli Navsari-396 445 Vs. Bazar, Navsari-396 436 "थायीलेखासं./जीआइआरसं./PAN/GIR No: ADFPS 0044 L (अपीलाथ"/Appellant) (""थ" /Respondent) िनधा"रती की ओर से /Appellant by Shri Prakash Patel, CA राज" की ओर से /Respondent by Shri Ajay Uke, Sr-DR सुनवाई की तारीख/Date of Hearing 13/11/2025 उद्घोषणा की तारीख/Date of P…

DEPUTY COMMISSIONER OF INCOME TAX, DELHI vs. LA SOLITAIRE JEWELS PRIVATE LIMITED, DELHI

The Appeal of the Revenue is dismissed

ITA 181/DEL/2024[2017-18]Status: DisposedITAT Delhi30 Oct 2025AY 2017-18

Bench: Shri Yogesh Kumar U.S. & Shri Avdhesh Kumar Mishradeputy Commissioner Of Vs La Solitaire Jewels Income Tax, Private Limited Room No. 316A, C. R. 2706, Bank Street Road, Building, I. P. Estate, Karol Bagh, New Delhi- New Delhi 110005 Delhi Pan: Aaacl9483H Appellant Respondent Assessee By Sh. Mayankpatwari, Adv & Sh. Akashojha, Adv Revenue By Sh. Gouranga Chandra, Sr. Dr Date Of Hearing 27/08/2025 Date Of Pronouncement 30/10/2025

Section 143(2)Section 143(3)Section 145Section 145(3)Section 68

…1 DCIT Vs. La solitaire Jewels Pvt. Ltd. IN THE INCOME TAX APPELLATE TRIBUNAL DELHI (DELHI BENCH ‘E’ NEW DELHI) BEFORE SHRI YOGESH KUMAR U.S., JUDICIAL MEMBER AND SHRI AVDHESH KUMAR MISHRA, ACCOUNTANT MEMBER Deputy Commissioner of Vs La Solitaire Jewels Income Tax, Private Limited Room No. 316A, C. R. 2706, Bank Street Road, Building, I. P. Estate, Karol Bagh, New Delhi- New Delhi 110005 Delhi PAN: AAACL9483H Appellant Respondent Assessee by Sh. MayankPatwari, Adv and Sh. AkashOjha, Adv Revenue by Sh. Gouranga Chandra, Sr. DR Date of Hearing 27/08/2025 Date of Pronouncement 30/10/2025 ORDER PER YOGESH KUMA…

INCOME TAX OFFICER, C.R. BUILDING, ITO vs. SUNITA GOLD AND DIAMONDS PVT LTD, NEW DELHI

ITA 4039/DEL/2024[2017-18]Status: DisposedITAT Delhi21 Aug 2025AY 2017-18

Bench: Ms. Madhumita Roy & Shri Naveen Chandra

For Appellant: Sh. Upvan Gupta, AdvocateFor Respondent: Sh. Manish Gupta, Sr. DR
Section 142(1)Section 143(2)Section 143(3)Section 68

…Page 1 ITA No.4039/Del/2024 Sunita Gold and Diamonds Pvt. Ltd. (AY: 2017-18) THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, DELHI BEFORE MS. MADHUMITA ROY, JUDICIAL MEMBER & SHRI NAVEEN CHANDRA, ACCOUNTANT MEMBER ITA No.4039/Del/2024 (Assessment Year: 2017-18) Income Tax Officer, C.R. Building, Room No. 238B, 2nd Floor, I.P. Estate, New Delhi - 110002 Vs. Sunita Gold and Diamonds Pvt. Ltd. 20, New Rajdhani Enclave, Preet Vihar, Vikas Marg, Delhi - 110092 स्थायीलेखासं . / जी आइआरसं . / PAN/GIR No: AANCS4339J Appellant Respondent Appellant by : Sh. Upvan Gupta, Advocate Respondent by : Sh. Manish Gupta, Sr. DR Date o…

DEVNGI JEWELLWERS PVT. LTD.,SURAT vs. DCIT, CIRCLE-1(1)(1), SURAT

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

ITA 672/SRT/2024[2017-18]Status: DisposedITAT Surat13 Aug 2025AY 2017-18

Bench: Shri Dinesh Mohan Sinha & Shri Bijayananda Pruseth, Accountant Mmber आयकरअपीलसं./Ita No.672/Srt/2024 Assessment Year: (2017-18) (Hybrid Hearing) Devngi Jewellers Pvt. Ltd. Vs. Dcit, 109 -110, Shreyas Diamond Centre, Circle – 1(1)(1), Mini Bazar, Varachha Road, Surat Surat - 395006 "थायीलेखासं./जीआइआरसं./Pan/Gir No: Aabcd3227A (Appellant) (Respondent) Appellant By Shri Sapnesh R. Sheth, Ca Respondent By Shri Ravi Kant Gupta, Cit-Dr Date Of Hearing 31/07/2025 Date Of Pronouncement 13/08/2025

Section 115BSection 142(1)Section 144Section 145(3)Section 250Section 68

…IN THE INCOME-TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI DINESH MOHAN SINHA, JUDICIAL MEMBER & SHRI BIJAYANANDA PRUSETH, ACCOUNTANT MMBER आयकरअपीलसं./ITA No.672/SRT/2024 Assessment Year: (2017-18) (Hybrid hearing) Devngi Jewellers Pvt. Ltd. Vs. DCIT, 109 -110, Shreyas Diamond Centre, Circle – 1(1)(1), Mini Bazar, Varachha Road, Surat Surat - 395006 "थायीलेखासं./जीआइआरसं./PAN/GIR No: AABCD3227A (Appellant) (Respondent) Appellant by Shri Sapnesh R. Sheth, CA Respondent by Shri Ravi Kant Gupta, CIT-DR Date of Hearing 31/07/2025 Date of Pronouncement 13/08/2025 आदेश /O R D E R PER BIJAYANANDA PRUSETH, AM…

SANDIP DOHARE,GONDIA vs. THE INCOME TAX OFFICER, WARD 1, GONDIA

In the result, assessee’s appeal stands dismissed

ITA 533/NAG/2024[2017 - 2018]Status: DisposedITAT Nagpur21 Mar 2025

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: NoneFor Respondent: Shri Abhay Y. Marathe
Section 131Section 142(1)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH, NAGPUR BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI K.M. ROY, ACCOUNTANT, MEMBER ITA no.533/Nag./2024 (Assessment Year : 2017–18) Sandip Dohare APMC Market Yard, APMC Market ……………. Appellant Gondia 441 601 PAN – ABHPD8764E v/s Income Tax Officer ……………. Respondent Ward–1, Gondia Assessee by : None Revenue by : Shri Abhay Y. Marathe Date of Hearing – 05/02/2025 Date of Order – 21/03/2025 O R D E R PER K.M. ROY, A.M. The aforesaid appeal filed by the assessee is against the impugned order dated 06/08/2024, passed by the learned Commissioner of Income Tax…

OM VINYLS PRIVATE LIMITED,MUMBAI vs. ASSISTANT COMMISSIONER OF INCOME TAX, MUMBAI

In the result, appeal of the assessee is allowed

ITA 3549/MUM/2024[2017-18]Status: DisposedITAT Mumbai13 Feb 2025AY 2017-18

Bench: Shri Amit Shukla & Shri Girish Agrawalassessment Year: 2017-18

For Appellant: Shri Mehul Shah, CAFor Respondent: Shri Manish Ajudiya - CIT DR
Section 115BSection 115JSection 143(3)Section 145(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH MUMBAI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER Assessment Year: 2017-18 Om Vinyls Private Limited Assistant Commissioner of 306/307/308, 3rd Floor, Income Tax, Vyapar Bhavan, Vs. Mumbai 49 P D Mello Road Mumbai - 400009 (PAN : AAAC07543H) (Appellant) (Respondent) Present for: Assessee : Shri Mehul Shah, CA Revenue : Shri Manish Ajudiya - CIT DR Date of Hearing : 19.11.2024 Date of Pronouncement : 13.02.2025 O R D E R PER GIRISH AGRAWAL, ACCOUNTANT MEMBER: This appeal filed by the assessee is against the order of Ld. C…

ZIVA JEWELLERY PRIVATE LIMITED ,MUMBAI vs. THE ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE 3(3)(1) (EARLIER 11(3)(2), MUMBAI

In the result, the appeal of the assessee bearing ITA No

ITA 2625/MUM/2024[2017-18]Status: DisposedITAT Mumbai23 Sept 2024AY 2017-18

Bench: Shri Anikesh Banerjee () & Miss. Padmavathy S. () Ziva Jewellery Private Limited Vs The Assistant Commissioner Of Gems Industries, Plot No.A/30, 2Nd Income-Tax,Circle 3(3)(1) [Earlier Floor, Road No.3, Midc, Andheri East, 11(3)(2), Mumbai Mumabai-400 093 Aayakar Bhavan, M.K. Road Pan : Aaacz2058C Mumbai-400 020 Appellant Respondent

Section 115BSection 115JSection 139Section 143(3)Section 145(3)Section 250Section 68

…1 Ziva Jewellery Private Limited IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G”, MUMBAI BEFORE SHRI ANIKESH BANERJEE (JUDICIAL MEMBER) AND MISS. PADMAVATHY S. (ACCOUNTANT MEMBER) Ziva Jewellery Private Limited vs The Assistant Commissioner of Gems Industries, Plot No.A/30, 2nd Income-tax,Circle 3(3)(1) [Earlier Floor, Road No.3, MIDC, Andheri East, 11(3)(2), Mumbai Mumabai-400 093 Aayakar Bhavan, M.K. Road PAN : AAACZ2058C Mumbai-400 020 APPELLANT RESPONDENT Assessee represented by Shri Rashmikant Modi and Ms. Ketki Rajeshirke Department represented by Shri Swapnil Savant (JCIT) Date of hearing 09/09/20…

SHRI HARESHKUMAR JAYANTILAL MAHADEVWALA HUF,SURAT vs. INCOME TAX OFFICER, WARD - 1(3)(1), SURAT

In the result, ground No.1 of the appeal is partly allowed

ITA 248/SRT/2023[2017-18]Status: DisposedITAT Surat30 Nov 2023AY 2017-18

Bench: Shri Pawan Singh(Hybrid Hearing) Hareshkumar Jayantilal I.T.O., Mahadevwala Huf, Ward-1(3)(1), Vs. 145, Sarjan Society, Parlepoint, Surat. Athwalines, Surat, Gujarat-395001. Pan No. Aaahh 8541 R Appellant/ Assessee Respondent/ Revenue

Section 115BSection 142(1)Section 143(2)Section 254(1)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH (SMC), SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER (Hybrid hearing) Hareshkumar Jayantilal I.T.O., Mahadevwala HUF, Ward-1(3)(1), Vs. 145, Sarjan Society, Parlepoint, Surat. Athwalines, Surat, Gujarat-395001. PAN No. AAAHH 8541 R Appellant/ assessee Respondent/ revenue Assessee represented by Ms. Chaitali Shah, C.A. Department represented by Shri Vinod Kumar, Sr. DR Date of Institution of Appeal 18/04/2023 Date of hearing 28/11/2023 Date of pronouncement 30/11/2023 Order under Section 254(1) of Income Tax Act PER: PAWAN SINGH, JUDICIAL MEMBER: 1. This appeal b…

DCIT, CENTRAL CIRCLE-4(3), MUMBAI vs. MANGAL ROYAL JEWELS PVT. LTD., MUMBAI

In the result, the appeal filed by the revenue is dismissed and the appeal filed by the asseees is allowed

ITA 3274/MUM/2022[2017-18]Status: DisposedITAT Mumbai29 Nov 2023AY 2017-18

Bench: Shri Br Baskaranshri Pavan Kumar Gadalem/S Mangal Royal Vs. Acit-Cc-1(3), Jewels Pvt Ltd. 29C, Room No.905, 9Thfoor, Shyam Kamal Co- Old Cgo Bldg,Annexe, Operative Housing M.K. Road, Society Ltd, Agarwal Mumbai-400020. Market, M.G. Road, Vile Parle (E), Mumbai-400057. Pan/Gir No. : Aaicm0846R Appellant .. Respondent Dy.Cit-Cc 4(3), Vs. M/S Mangal Royal Central Range-4, Jewels Pvt Ltd. 29C, Room No.1921, Shyam Kamal Co- 19Th Floor, Air India Operative Housing Bldg, Nariman Point, Society Ltd, Agarwal Mumbai-400021. Market, M.G. Road, Vile Parle (E), Mumbai-400057 Pan/Gir No. : Aaicm0846R Appellant .. Respondent Appellant/Respondent Mr.Poojan Mehta.Ar By : Respondent/Appellant By Mr.Prakash Kishinchandani.Dr Date Of Hearing 08.09.2023 Date Of Pronouncement 28.11.2023

Section 131Section 132Section 143(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI BR BASKARAN, ACCOUNTANT MEMBER SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER M/s Mangal Royal Vs. ACIT-CC-1(3), Jewels Pvt Ltd. 29C, Room No.905, 9thFoor, Shyam Kamal Co- Old CGO Bldg,Annexe, operative Housing M.K. Road, Society Ltd, Agarwal Mumbai-400020. market, M.G. Road, Vile Parle (E), Mumbai-400057. PAN/GIR No. : AAICM0846R Appellant .. Respondent Dy.CIT-CC 4(3), Vs. M/s Mangal Royal Central Range-4, Jewels Pvt Ltd. 29C, Room No.1921, Shyam Kamal Co- 19th Floor, Air India operative Housing Bldg, Nariman Point, Society Ltd, Agarwal Mumbai-400021…

MANGAL ROYAL JEWELS PVT. LTD.,MUMBAI vs. ACIT, CENTRAL CIRCLE-1(3), MUMBAI

In the result, the appeal filed by the revenue is dismissed and the appeal filed by the asseees is allowed

ITA 3062/MUM/2022[2017-18]Status: DisposedITAT Mumbai29 Nov 2023AY 2017-18

Bench: Shri Br Baskaranshri Pavan Kumar Gadalem/S Mangal Royal Vs. Acit-Cc-1(3), Jewels Pvt Ltd. 29C, Room No.905, 9Thfoor, Shyam Kamal Co- Old Cgo Bldg,Annexe, Operative Housing M.K. Road, Society Ltd, Agarwal Mumbai-400020. Market, M.G. Road, Vile Parle (E), Mumbai-400057. Pan/Gir No. : Aaicm0846R Appellant .. Respondent Dy.Cit-Cc 4(3), Vs. M/S Mangal Royal Central Range-4, Jewels Pvt Ltd. 29C, Room No.1921, Shyam Kamal Co- 19Th Floor, Air India Operative Housing Bldg, Nariman Point, Society Ltd, Agarwal Mumbai-400021. Market, M.G. Road, Vile Parle (E), Mumbai-400057 Pan/Gir No. : Aaicm0846R Appellant .. Respondent Appellant/Respondent Mr.Poojan Mehta.Ar By : Respondent/Appellant By Mr.Prakash Kishinchandani.Dr Date Of Hearing 08.09.2023 Date Of Pronouncement 28.11.2023

Section 131Section 132Section 143(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI BR BASKARAN, ACCOUNTANT MEMBER SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER M/s Mangal Royal Vs. ACIT-CC-1(3), Jewels Pvt Ltd. 29C, Room No.905, 9thFoor, Shyam Kamal Co- Old CGO Bldg,Annexe, operative Housing M.K. Road, Society Ltd, Agarwal Mumbai-400020. market, M.G. Road, Vile Parle (E), Mumbai-400057. PAN/GIR No. : AAICM0846R Appellant .. Respondent Dy.CIT-CC 4(3), Vs. M/s Mangal Royal Central Range-4, Jewels Pvt Ltd. 29C, Room No.1921, Shyam Kamal Co- 19th Floor, Air India operative Housing Bldg, Nariman Point, Society Ltd, Agarwal Mumbai-400021…

KRISHNA HIREN GUJARATI,SURAT vs. INCOME TAX OFFICER, WD. 3(2)(4), SURAT

In the result, the ground of appeal raised by the assessee is partly allowed

ITA 188/SRT/2022[2017-18]Status: DisposedITAT Surat07 Nov 2023AY 2017-18

Bench: Shri Pawan Singh(Hybrid Hearing) Krishna Hiren Gujarati, I.T.O., C-24, Krishna Park Society, Opp. Ward-3(2)(4), Vs. Bhagat Nagar, Ved Gurukul Road, Surat. Surat-4 (Gujarat) Pan No. Acupk 0294 Q Appellant/ Assessee Respondent/ Revenue

Section 115BSection 254(1)Section 44ASection 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH (SMC), SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER (Hybrid hearing) Krishna Hiren Gujarati, I.T.O., C-24, Krishna Park Society, Opp. Ward-3(2)(4), Vs. Bhagat Nagar, Ved Gurukul Road, Surat. Surat-4 (Gujarat) PAN No. ACUPK 0294 Q Appellant/ assessee Respondent/ revenue Assessee represented by Ms. Chaitali Shah, C.A. Department represented by Shri Vinod Kumar, Sr. DR Date of hearing 13/10/2023 Date of pronouncement 07/11/2023 Order under Section 254(1) of Income Tax Act PER: PAWAN SINGH, JUDICIAL MEMBER: 1. This appeal by the assessee is directed against the ord…

SANJAY SUMERMAL SONI,THANE vs. ITO, WARD-2(2), THANE

In the result appeal of the assessee is partly allowed

ITA 183/MUM/2023[2017-18]Status: DisposedITAT Mumbai28 Aug 2023AY 2017-18

Bench: Shri Prashant Maharishi, Am & Ms. Kavitha Rajagopal, Jm Income Tax Ward 2(2), Thane, Sanjay Sumermal Soni Room No. 208, 2 Nd Floor, A/201, Salasar Aarti, Qureshi Mansion, Temba Road, Vs. Bhayander West, Gokhale Road, Thane-400101 Naupada-Thane West, Thane 400602 (Appellant) (Respondent) Pan No. Bdeps5367L Assessee By : Shri R.M. Jain, Ar Revenue By : Shri Swapnil Sawant, Dr Date Of Hearing: 01.08.2023 Date Of Pronouncement : 28.08.2023

For Appellant: Shri R.M. Jain, ARFor Respondent: Shri Swapnil Sawant, DR
Section 143Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND MS. KAVITHA RAJAGOPAL, JM Income Tax Ward 2(2), Thane, Sanjay Sumermal Soni Room No. 208, 2 nd Floor, A/201, Salasar Aarti, Qureshi Mansion, Temba Road, Vs. Bhayander West, Gokhale Road, Thane-400101 Naupada-Thane West, Thane 400602 (Appellant) (Respondent) PAN No. BDEPS5367L Assessee by : Shri R.M. Jain, AR Revenue by : Shri Swapnil Sawant, DR Date of hearing: 01.08.2023 Date of pronouncement : 28.08.2023 O R D E R PER PRASHANT MAHARISHI, AM: 01. This appeal is filed by Mr. Sanjay Sumermal Soni for assessment year 2…

MANASI JEWELLERS PRIVATE LIMITED,MUMBAI vs. THE DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE 3(4), MUMBAI

In the result, appeal filed by the assessee is allowed

ITA 819/MUM/2023[2020-2021]Status: DisposedITAT Mumbai23 Aug 2023AY 2020-2021

Bench: Shri Pavan Kumar Gadale, Hon'Ble & Shri S. Rifaur Rahman, Hon'Blemanasi Jewellers Pvt. Ltd V. Dcit, Central Circle 3(4) Office No. 37, 97/101 Room No. 1915 Mumbadevi Diamond Premises Air India Building, Nariman Point Mumbai- 400021 Sheikh Memon Street Zaveri Bazar, Mumbai- 400002 Pan: Aabcm5354P (Appellant) (Respondent)

Section 132Section 143(2)Section 153CSection 69Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “SMC”, MUMBAI BEFORE SHRI PAVAN KUMAR GADALE, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER Manasi Jewellers Pvt. Ltd v. DCIT, Central Circle 3(4) Office No. 37, 97/101 Room No. 1915 Mumbadevi Diamond Premises Air India Building, Nariman Point Mumbai- 400021 Sheikh Memon Street Zaveri Bazar, Mumbai- 400002 PAN: AABCM5354P (Appellant) (Respondent) Assessee Represented by : Shri. Devendra Jain Department Represented by : Ms. Kavita Kaushik Date of conclusion of Hearing : 14.06.2023 Date of Pronouncement : 23.08.2023 O R D E R PER S.…

ARJUNSINH HARISINH THAKOR,SURAT vs. INCOME TAX OFFICER, BARDOLI

In the result, grounds No

ITA 245/SRT/2021[2017-18]Status: DisposedITAT Surat15 Jun 2023AY 2017-18

Bench: Shri Pawan Singh(Physical Hearing) Arjunsinh Harisinh Thakor, I.T.O., 1 Thakor Niwas, Zanda Chowk, Ward-1, Vs. Tarasadi Road, Kosamba, Bardoli. Surat-394120. Pan No. Aabpt 1270 G Appellant/ Assessee Respondent/ Revenue

Section 115BSection 254(1)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH (SMC), SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER (Physical hearing) Arjunsinh Harisinh Thakor, I.T.O., 1 Thakor Niwas, Zanda Chowk, Ward-1, Vs. Tarasadi Road, Kosamba, Bardoli. Surat-394120. PAN No. AABPT 1270 G Appellant/ assessee Respondent/ revenue Assessee represented by Ms. Chaitali Shah, CA Department represented by Shri Vinod Kumar, Sr. DR Date of hearing 31/03/2023 Date of pronouncement 15/06/2023 Order under Section 254(1) of Income Tax Act PER: PAWAN SINGH, JUDICIAL MEMBER: 1. This appeal by the assessee is directed against the order of learned Na…

DCIT, CIRCLE-2(1)(1), MUMBAI, MUMBAI vs. M/S KUNDAN JEWELLERS PVT LTD , MUMBAI.

In the result, the appeal filed by the revenue is dismissed

ITA 1035/MUM/2022[2017-18]Status: DisposedITAT Mumbai29 May 2023AY 2017-18

Bench: Shri Prashant Maharishi & Shri Pavan Kumar Gadaledcit, Circle – 2(1)(1) Vs. M/S. Kundan Jewellers Room No. 561, 5Th Floor Pvt Ltd Aayakar Bhavan, Mk 223, Sm Patil Bldg, Sv Road, Mumbai – 400 020 Road, Andheri (W), Mumbai – 400058. Pan/Gir No. : Aabck5770H Appellant .. Respondent Appellant By : Mr.Nihar Ranjan Samal.Dr Respondent By : Mr.Siddharth Kothari.Ar Date Of Hearing 19.05.2023 Date Of Pronouncement 29 .05.2023 आदेश / O R D E R Per Pavan Kumar Gadale Jm: The Revenue Has Filed The Appeal Against The Order Of The National Faceless Appeal Centre (Nfac)/Cit(A), Delhi Passed U/S 143(3) & 250 Of The Act. The Revenue Has Raised The Following Grounds Of Appeal:

For Appellant: Mr.Nihar Ranjan Samal.DRFor Respondent: Mr.Siddharth Kothari.AR
Section 115JSection 142(1)Section 143(1)Section 143(2)Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER & SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER DCIT, Circle – 2(1)(1) Vs. M/s. Kundan Jewellers Room No. 561, 5th Floor Pvt Ltd Aayakar Bhavan, MK 223, SM Patil Bldg, SV Road, Mumbai – 400 020 Road, Andheri (W), Mumbai – 400058. PAN/GIR No. : AABCK5770H Appellant .. Respondent Appellant by : Mr.Nihar Ranjan Samal.DR Respondent by : Mr.Siddharth Kothari.AR Date of Hearing 19.05.2023 Date of Pronouncement 29 .05.2023 आदेश / O R D E R PER PAVAN KUMAR GADALE JM: The revenue has filed the appeal against the order…

M/s RS Diamond India v. ACIT (145 Taxmann.com 545) — Cited in 17 Judgments | BharatTax