M/s. SVS Oils Mills v. ACIT

Nitin Suwalal Shingavi, Ahmednagar vs. DCIT, Central Circle-1(2), Pune

In the result, appeal of the assessee is allowed

Bench: Dr. Dipak P. Ripote & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.880/Pun/2024 िनधा"रण वष" / Assessment Year : 2018-19 Nitin Suwalal Shingavi, V The Dcit, 2830, Nandanvan, Gujrathi S Central Circle-1(2), Pune. Lane, Ahmednagar, Maharashtra – 414001. Pan: Aeyps6054A Appellant/ Assessee Respondent / Revenue Assessee By Shri Suhas P. Bora – Ar Revenue By Shri Rajesh Gawali – Addl.Cit(Dr) Date Of Hearing 20/06/2024 Date Of Pronouncement 29/07/2024 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Is An Appeal Filed By Assessee Nitin Suwalal Shingavi Against The Order Of Commissioner Of Income Tax (Appeal) Pune Dated 10/04/2024 Passed Under Section 250 Of The Income Tax Act, Emanating From The Assessment Order Dated 21/04/2021 For A.Y.2018-19. The Assessee Has Raised The Following Grounds Of Appeal : “1. The Learned Cit(A)-11, Pune Has Erred In Law & On Facts In Confirming The Action Of The Ao Of Taxing The Amount Of Excess Stock Of Rs.25,10,000/- Declared In The Survey U/Sec 133 A Of The Act As Deemed Nitin Suwalal Shingavi [A]

…।आयकर अपीलीय अिधकरण ”एस एम सी” "ायपीठ पुणेम"। IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “SMC” :: PUNE BEFORE DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA No.880/PUN/2024 िनधा"रण वष" / Assessment Year : 2018-19 Nitin Suwalal Shingavi, V The DCIT, 2830, Nandanvan, Gujrathi s Central Circle-1(2), Pune. Lane, Ahmednagar, Maharashtra – 414001. PAN: AEYPS6054A Appellant/ Assessee Respondent / Revenue Assessee by Shri Suhas P. Bora – AR Revenue by Shri Rajesh Gawali – Addl.CIT(DR) Date of hearing 20/06/2024 Date of pronouncement 29/07/2024 आदेश/ ORDER PER DR.…

Suresh Bhavarlal Soni, Dhule vs. Asst. Commissioner of Income Tax Dhule Circle, Dhule

In the result, the appeal of the appellant is allowed

Bench: Shri Inturi Rama Raoआयकर अपील सं. / Ita No.223/Pun/2024 "नधा"रण वष" / Assessment Year : 2017-18

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “SMC”, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No.223/PUN/2024 "नधा"रण वष" / Assessment Year : 2017-18 Suresh Bhavarlal Soni, Vs. ACIT, Deepak Jewellers, 1712, Dhule Circle, Tar Galli, Saraf Bazar, Dhule Dhule 424 001 Maharashtra PAN : ABLPS6763N Appellant Respondent Assessee by : Ms. Shikha Paswal Revenue by : Shri Arvind Desai Date of hearing : 18.04.2024 Date of pronouncement : 18.04.2024 आदेश / ORDER PER INTURI RAMA RAO, AM: This is an appeal filed by the assessee directed against the order of the CIT(A), Pune-11 dated 25.01…

Anil Prabahkar Korgaonkar, HUF, Kolhapur vs. The Assistant Commissioner of Income Tax, Central Circle, Kolhapur

In the result, the appeal filed by the assessee stands allowed

Bench: Shri Inturi Rama Raoआयकर अपील सं. / Ita No.395/Pun/2023 िनधा"रण वष" / Assessment Year : 2019-20 Anil Prabahkar Korgaonkar Vs. Acit, Central Circle- (Huf), Kolhapur. 345, E Ward, Shahupuri, Kolhapur- 416003. Pan : Aaehk4407R Appellant Respondent Assessee By : Shri Kishor Phadke Revenue By : Smt. Sonal Sonkavde Date Of Hearing : 24.08.2023 Date Of Pronouncement : 30.08.2023 आदेश / Order Per Inturi Rama Rao, Am: This Is An Appeal Filed By The Assessee Directed Against The Order Of Ld. Commissioner Of Income Tax (Appeals)-11, Pune [‘The Cit(A)’] Dated 20.02.2023 For The Assessment Year 2019-20. 2. Briefly, The Facts Of The Case Are That The Appellant Is A Huf & Is Engaged In The Business Of Hotel Under The Name & Style Of “Hotel Hill Top”. The Return Of Income For The Assessment Year 2019-20 Was Filed On 19.02.2020 Declaring Total Income Of Rs.30,80,930/-. Against The Said Return Of Income, The Assessment

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “SMC”, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No.395/PUN/2023 िनधा"रण वष" / Assessment Year : 2019-20 Anil Prabahkar Korgaonkar Vs. ACIT, Central Circle- (HUF), Kolhapur. 345, E Ward, Shahupuri, Kolhapur- 416003. PAN : AAEHK4407R Appellant Respondent Assessee by : Shri Kishor Phadke Revenue by : Smt. Sonal Sonkavde Date of hearing : 24.08.2023 Date of pronouncement : 30.08.2023 आदेश / ORDER PER INTURI RAMA RAO, AM: This is an appeal filed by the assessee directed against the order of ld. Commissioner of Income Tax (Appeals)-11, Pune…

Rajasthan Stone Industries, Jalgaon vs. Income Tax Officer, Ward-1(3), Jalgaon

In the result, appeal of the assessee is allowed

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “SMC” : PUNE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER I.T.A.No.811/PUN./2023 Assessment Year 2010-2011 Rajasthan Stone Industries, Plot No.V-88, Opp. Hotel The Income Tax Officer, Nilambari, Near Kusumba vs. Ward - 1 (3), Ajinta Road, MIDC Area, Jalgaon Jalgaon – 425 003 Maharashtra. PAN AAHFR4251P (Applicant) (Respondent) For Assessee : -None- For Revenue : Smt. Sonal Sonkavde Date of Hearing : 21.08.2023 Date of Pronouncement : 22.08.2023 ORDER PER INTURI RAMA RAO, A.M. : This assessee’s appeal for assessment year 2010-11, arises against the CIT(A), Pune-11, Pun…

Ashokkumar Kesherchand Pande, Aurangabad vs. The Assistant Commissioner of Income Tax, Central Circle-1, Aurangabad

In the result, the appeal filed by the assessee stands allowed

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Raviआयकर अपील सं. / Ita No.389/Pun/2023 िनधा"रण वष" / Assessment Year : 2019-20 Ashokkumar Kesherchand Vs. Acit, Central Circle-1, Pande, Aurangabad. Chetan Sheti Sahitya, Bus Stand Road, Kannad, Dist. Chh. Sambhajinagar, Aurangabad- 431103. Pan : Acgpp3668K Appellant Respondent Assessee By : Shri Kishor B. Phadke Revenue By : Shri Ramnath P. Murkunde Date Of Hearing : 19.07.2023 Date Of Pronouncement : 31.07.2023 आदेश / Order Per Inturi Rama Rao, Am: This Is An Appeal Filed By The Assessee Directed Against The Order Of Ld. Commissioner Of Income Tax (Appeals)-12, Pune [‘The Cit(A)’] Dated 03.02.2023 For The Assessment Year 2019-20. 2. Briefly, The Facts Of The Case Are That The Appellant Is An Individual Deriving Income Under The Head “Business”. It Is Engaged

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI S. S. VISWANETHRA RAVI, JUDICIAL MEMBER आयकर अपील सं. / ITA No.389/PUN/2023 िनधा"रण वष" / Assessment Year : 2019-20 Ashokkumar Kesherchand Vs. ACIT, Central Circle-1, Pande, Aurangabad. Chetan Sheti Sahitya, Bus Stand Road, Kannad, Dist. Chh. Sambhajinagar, Aurangabad- 431103. PAN : ACGPP3668K Appellant Respondent Assessee by : Shri Kishor B. Phadke Revenue by : Shri Ramnath P. Murkunde Date of hearing : 19.07.2023 Date of pronouncement : 31.07.2023 आदेश / ORDER PER INTURI RAMA RAO, AM: This is an ap…

Vasantrao Jayavantrao Mugale, Osmanabad vs. The Deputy Commissioner of Income Tax, Circle-1, Aurangabad

In the result, the appeal filed by the assessee stands allowed

Bench: Shri Inturi Rama Rao & Shri Partha Sarathi Chaudhuryआयकर अपील सं. / Ita No.95/Pun/2023 िनधा"रण वष" / Assessment Year : 2019-20 Vasantrao Jayavantrao Vs. Dcit, Circle-1, Mugale, Aurangabad. 1 Mugle Hospital, Highway Road Omerga Osmanabad- 413606. Pan : Aavpm0306N Appellant Respondent Assessee By : Shri Bhupendra Shah Revenue By Shri M. G. Jasnani : Date Of Hearing : 26.06.2023 Date Of Pronouncement : 12.07.2023 आदेश / Order Per Inturi Rama Rao, Am: This Is An Appeal Filed By The Assessee Directed Against The Order Of Ld. Commissioner Of Income Tax (Appeals)-12, Pune [‘The Cit(A)’] Dated 14.12.2022 For The Assessment Year 2019-20. 2. Briefly, The Facts Of The Case Are That The Appellant Is An Individual Engaged In The Business Of Medical Profession Under The Name & Style Of “M/S. Mugale Hospital”. The Appellant Had Filed

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER आयकर अपील सं. / ITA No.95/PUN/2023 िनधा"रण वष" / Assessment Year : 2019-20 Vasantrao Jayavantrao Vs. DCIT, Circle-1, Mugale, Aurangabad. 1 Mugle Hospital, Highway Road Omerga Osmanabad- 413606. PAN : AAVPM0306N Appellant Respondent Assessee by : Shri Bhupendra Shah Revenue by Shri M. G. Jasnani : Date of hearing : 26.06.2023 Date of pronouncement : 12.07.2023 आदेश / ORDER PER INTURI RAMA RAO, AM: This is an appeal filed by the assessee directed against the or…

Saitawadekar Jewellers, Chiplun vs. Principal Commissioner of Income Tax, Pune 1, Pune

The appeal of the assessee is Partly Allowed

Bench: Shri S.S.Godara & Dr. Dipak P. Ripoteआयकरअपीलसं. / Ita No.870/Pun/2022 िनधा"रणवष" / Assessment Year : 2015-16 Saitawadekarjewellers, The Pr.Cit, Pune-1. 1825, B2 Padma Talkies Bldg, Vs Opp.Urban Bank Bazar Peth, Chiplun – 415605. Pan : - Appellant/Assessee Respondent /Revenue Assessee By Shri Pramod Shingte – Ar Revenue By Shri Sardar Singh Meena,Irs – Dr Date Of Hearing 10/02/2023 Date Of Pronouncement 03/05/2023 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Appeal Filed By The Assesseeisdirected Against The Order Of Ld. Principal Commissioner Of Income Tax, Pune-1Dated 22.11.2022Emanating From The Order Of The Assessing Officer Dated 27.11.2017Under Section 143(3) Of The Income Tax Act, 1961 For The A.Y.2015-16. The Assesseehas Raised The Following Grounds Of Appeal: “1. On The Facts & Circumstances Of The Case & In Law The Ld. Pcit In His Order U/S 263, While Giving Effect To The Order Dtd.31.05.2022 Of The Honorable Itat, Erred In Making The Following Additions To The Income Determined Vide Assessment Order Saitawadekar Jewellers [A]

…nvestment in the unaccounted stock needs to be taxed separately as Income of the assessee as per the deeming provision of the Act. The tax liability is calculated as per section 115BBE of the Act .Hon’ble Madras High Court in the case of SVS Oil Mills vs ACIT 418 ITR 442 has upheld the addition of excess stock found during survey u/s69B.The AO has failed to verify this aspect. Hence, we are of the opinion that the Assessment Order is erroneous and prejudicial to the interest of 11 Saitawadekar Jewellers [A] the revenue. This is not the case where two plausible views are possible and the AO has adopted one plausi…