Manoj Aggarwal v. DCIT

113 ITD 377Income Tax Appellate Tribunal2008#1170 most cited

What is Manoj Aggarwal v. DCIT authority for?

The assessee must explain the nature and source of any sum credited in their accounts, including bank statements, and mere book entries or banking channels without financial capacity are insufficient to prove genuineness under Section 68. The case also holds that wrong quoting of a section is not fatal to proceedings, emphasizing substance over form.

97

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2015 to 2025.

Also referred to as

Manoj Aggarwal v. DCIT · Section 68 · Section 69A · cash credits · unexplained money · assessee's onus of proof · genuineness of transactions · bank statements as books · wrong section quoted not fatal · substance over form · financial capacity · Special Bench ITAT

Sections most often in play

Section 68Section 143(3)Section 69ASection 133(6)Section 142(1)Section 147Section 148Section 115BBE

Issues it is cited on

section 110peak credit theorysurvey under section 133atrade creditorspanchnamasection 250(4)on-moneysection 271aloose paperssection 131(1a)reopening of assessmentaddition u/s 68

Judgments citing Manoj Aggarwal v. DCIT

DCIT, Circle 4(2), New Delhi vs. Ms Communique Marketing Solutions Pvt Ltd, New Delhi

In the result, the appeal of Revenue is dismissed and cross-objection of Assessee is allowed

ITA 4762/DEL/2024[2017-18]Status: DisposedITAT Delhi07 Nov 2025AY 2017-18

Bench: Shri S Rifaur Rahman & Shri Vimal Kumarassessment Year: 2017-18 Deputy Commissioner Of Income Vs. Ms Commmunique Marketing Tax, Circle 4(2), Solutions (P) Ltd., 5407, Arya Samaj New Delhi. Road, Karol Bagh, New Delhi-110005 Pan :Aaccc3432F (Appellant) (Respondent)

Section 115Section 115BSection 142(1)Section 143(1)Section 143(2)Section 250Section 37Section 68

…e. Shri Cherian Abraham Vs. DCIT, LT.A. No. 575/Bang/2016; f. ITR 36 - Madras HC - CIT vs Madurai Knitting Co-doj: 13.02.1975; g. Namdev Arora [2016] 72 taxmann.com 124 [Punjab & Haryana]; & ITA No. 4762/Del.2024 & CO No.27/Del/2025 h. Manoj Aggarwal [2008] 113 ITD 377 (Delhi) (SB), the Hon'ble Special Bench of Delhi ITAT on 25.07.2008 has held that wrong quoting of section is not fatal to the proceedings, and has preferred substance over form: "26. The argument advanced on behalf of the assessee before us was that the assessee was not maintaining any books of account and the deposits were found only in the ass…

M/S Stanford Developers, Neemrana Alwar vs. Income Tax Officer, Behror

In the result, the appeal filed by the assessee is partly allowed

ITA 405/JPR/2025[2018-19]Status: DisposedITAT Jaipur10 Sept 2025AY 2018-19

Bench: Him.

For Appellant: Sh. S. L. Poddar, Adv. &For Respondent: Mrs. Alka Gautam, CIT- DR a
Section 115BSection 142(1)Section 143(1)Section 143(3)Section 68

…ssee cannot be treated as unexplained by any stretch of imagination. The following decisions are quoted in support, which have been mentioned in detail in the earlier submission made before the Learned CIT(A) on 11/12/2013 :- (1) Manoj Agarwal Vs. DCIT (2009) 113 ITD 377 (Delhi) (2) CIT Vs. RituAnurag Agarwal (2009)(7) TMI 1247 (Delhi) (3) CIT Vs. Pancham Das Jain (2006) 156 Taxman 507 (Allahabad) (4) CIT Vs. Vardhman Overseas Ltd(2011) 16 taxmann.com 350". In view of the aforesaid submissions, the Hon'ble Tribunal is humbly requested to delete the addition made u/s 68 in respect of the trading liability. Ground…

The ACIT, Central Circle-2, Rajkot vs. Shri Bhagvanji Prabhubhai Amrutiya, Morbi

In the result, cross objection filed by the assessee, ( in CO No

ITA 142/RJT/2021[2019-20]Status: DisposedITAT Rajkot29 Aug 2025AY 2019-20

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinhaआयकर अपील सं /.Ita No.139/Rjt/2021 िनधा"रणवष"/ Assessment Year: 2019-2020 Asstt.Commissioner Of Income-Tax Expert Particle Board बनाम Cent.Cir.2, Rajkot. Survey No.111, 8-A National Vs. Highway B/H. Bharatinagar Iti, Ravapar Nadi Morbi 363 642. Pan : Aahfe 0299 G आयकर अपील सं /.Ita No.142/Rjt/2021 With Cross Objection No.05/Rjt/2022 िनधा"रणवष"/ Assessment Year: 2019-2020 Asstt.Commissioner Of Income-Tax Bhagvaji Prabhubhai बनाम Cent.Cir.2, Rajkot. Amrutiya, Meera Park-2 Vs. House No.1, Vavdi Road Morbi. Pan : Aiwpa 0121 A (अपीलाथ"/Assessee) : (""यथ"/Respondent) िनधा"रती क" ओर से/Assessee By : Shri Mehul Ranpura, Ld.Ar राज"व क" ओर से/Revenue By : Shri Sanjay Punglia, Ld.Cit-Dr सुनवाई क" तार"ख /Date Of Hearing : 05/06/2025 घोषणा क" तार"ख /Date Of Pronouncement : 29/08/2025 Order Per, Dr. Arjun Lal Saini: The Captioned Two Appeals Filed By The Revenue Pertaining To Assessment Year 2019-20 & The Cross Objection Filed By The Assessee, Are Directed Against The Separate Orders Passed By The Learned Commissioner Of Income-Tax

For Appellant: Shri Mehul Ranpura, ld.ARFor Respondent: Shri Sanjay Punglia, ld.CIT-DR
Section 133ASection 143(3)Section 37Section 69ASection 69B

…आयकर अपीलीय अिधकरण, राजकोट "यायपीठ, राजकोट। IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH, RAJKOT BEFORE DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER AND SHRI DINESH MOHAN SINHA, JUDICIAL MEMBER आयकर अपील सं /.ITA No.139/RJT/2021 िनधा"रणवष"/ Assessment Year: 2019-2020 Asstt.Commissioner of Income-tax Expert Particle Board बनाम Cent.Cir.2, Rajkot. Survey No.111, 8-A National Vs. Highway B/h. Bharatinagar ITI, Ravapar Nadi Morbi 363 642. PAN : AAHFE 0299 G आयकर अपील सं /.ITA No.142/RJT/2021 WITH CROSS OBJECTION No.05/RJT/2022 िनधा"रणवष"/ Assessment Year: 2019-2020 Asstt.Commissioner of Income-tax Bhagvaji Prabhubh…

The ACIT, Cen. Cir.-2, Rajkot vs. Expert Particle Board, Morbi

In the result, cross objection filed by the assessee, ( in CO No

ITA 139/RJT/2021[2019-20]Status: DisposedITAT Rajkot29 Aug 2025AY 2019-20

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinhaआयकर अपील सं /.Ita No.139/Rjt/2021 िनधा"रणवष"/ Assessment Year: 2019-2020 Asstt.Commissioner Of Income-Tax Expert Particle Board बनाम Cent.Cir.2, Rajkot. Survey No.111, 8-A National Vs. Highway B/H. Bharatinagar Iti, Ravapar Nadi Morbi 363 642. Pan : Aahfe 0299 G आयकर अपील सं /.Ita No.142/Rjt/2021 With Cross Objection No.05/Rjt/2022 िनधा"रणवष"/ Assessment Year: 2019-2020 Asstt.Commissioner Of Income-Tax Bhagvaji Prabhubhai बनाम Cent.Cir.2, Rajkot. Amrutiya, Meera Park-2 Vs. House No.1, Vavdi Road Morbi. Pan : Aiwpa 0121 A (अपीलाथ"/Assessee) : (""यथ"/Respondent) िनधा"रती क" ओर से/Assessee By : Shri Mehul Ranpura, Ld.Ar राज"व क" ओर से/Revenue By : Shri Sanjay Punglia, Ld.Cit-Dr सुनवाई क" तार"ख /Date Of Hearing : 05/06/2025 घोषणा क" तार"ख /Date Of Pronouncement : 29/08/2025 Order Per, Dr. Arjun Lal Saini: The Captioned Two Appeals Filed By The Revenue Pertaining To Assessment Year 2019-20 & The Cross Objection Filed By The Assessee, Are Directed Against The Separate Orders Passed By The Learned Commissioner Of Income-Tax

For Appellant: Shri Mehul Ranpura, ld.ARFor Respondent: Shri Sanjay Punglia, ld.CIT-DR
Section 133ASection 143(3)Section 37Section 69ASection 69B

…आयकर अपीलीय अिधकरण, राजकोट "यायपीठ, राजकोट। IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH, RAJKOT BEFORE DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER AND SHRI DINESH MOHAN SINHA, JUDICIAL MEMBER आयकर अपील सं /.ITA No.139/RJT/2021 िनधा"रणवष"/ Assessment Year: 2019-2020 Asstt.Commissioner of Income-tax Expert Particle Board बनाम Cent.Cir.2, Rajkot. Survey No.111, 8-A National Vs. Highway B/h. Bharatinagar ITI, Ravapar Nadi Morbi 363 642. PAN : AAHFE 0299 G आयकर अपील सं /.ITA No.142/RJT/2021 WITH CROSS OBJECTION No.05/RJT/2022 िनधा"रणवष"/ Assessment Year: 2019-2020 Asstt.Commissioner of Income-tax Bhagvaji Prabhubh…

Mangilal, Mysore vs. Income-Tax Officer, Ward-2(4), Mysore

In the result, appeal filed by the assessee is partly allowed

ITA 269/BANG/2025[2017-18]Status: DisposedITAT Bangalore28 Aug 2025AY 2017-18

Bench: Shri Laxmi Prasad Sahu & Shri Soundararajan Kassessment Year : 2017-18 Mangilal, Vs. Ito, Pro: Chagan Agencies, Ward – 2(4), #138, 3Rd Floor, A Block, Apmc Yard, Mysore. Bandipalya, Mysore. Pan : Ackpm 3943 J Appellant Respondent Assessee By : Shri. V. Srinivasan, Advocate Revenue By : Shri. Ganesh R. Ghale, Advocate, Standing Counsel For Revenue. Date Of Hearing : 17.07.2025 Date Of Pronouncement : 28.08.2025

For Appellant: Shri. V. Srinivasan, AdvocateFor Respondent: Shri. Ganesh R. Ghale, Advocate, Standing Counsel for Revenue
Section 40Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH : BANGALORE BEFORE SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER AND SHRI SOUNDARARAJAN K, JUDICIAL MEMBER Assessment Year : 2017-18 Mangilal, Vs. ITO, Pro: Chagan Agencies, Ward – 2(4), #138, 3rd Floor, A Block, APMC Yard, Mysore. Bandipalya, Mysore. PAN : ACKPM 3943 J APPELLANT RESPONDENT Assessee by : Shri. V. Srinivasan, Advocate Revenue by : Shri. Ganesh R. Ghale, Advocate, Standing Counsel for Revenue. Date of hearing : 17.07.2025 Date of Pronouncement : 28.08.2025 O R D E R Per Laxmi Prasad Sahu, Accountant Member : This is an appeal filed by the assessee aga…

Deputy Commissioner of Income Tax, Delhi vs. M/S. Shrish Enterprises Private Limited, Delhi

ITA 5315/DEL/2024[2018-19]Status: DisposedITAT Delhi21 Aug 2025AY 2018-19

Bench: Ms. Madhumita Roy & Shri Naveen Chandradcit, Room No. 225E, Cr Vs. M/S Shrish Enterprise Building, 2Nd Floor, Private Limited, Hall No. Ip Estate, 3 & 4, M-27/2, Badli New Delhi - 110002 Industrial Estate, Badli, Delhi – 110042 "थायीलेखासं./जीआइआरसं./Pan/Gir No: Aafcs0684N Appellant .. Respondent

For Appellant: Sh. Nitin Gulati, Adv. &For Respondent: Sh. Manish Gupta, Sr. DR
Section 142(1)Section 143(2)Section 143(3)Section 68

…s a sum credited. In this regard reliance is placed on the findings recorded in the context of the interpretation of the provisions of Section 68 in the decision of the Special Bench comprising of five members in the case of Manoj Agarwal Vs DCIT reported in 113 ITD 377 wherein the Tribunal had explained the difference between the receipt of any sum for the purpose of Section 68 of the I T Act 1961 versus the liability to pay amount representing outstanding purchase consideration. 'The argument that section 68 is not applicable where an asset is sold, and the sale proceeds are credited in the books of account c…

Shri Bharatkumar Iashwarbhai Bhatiya, Rajkot vs. The ITO, Ward-1 (1) (2), Rajkot

ITA 46/RJT/2023[2013-14]Status: DisposedITAT Rajkot19 Jun 2025AY 2013-14

…IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH, RAJKOT BEFORE DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER & DINESH MOHAN SINHA, JUDICIAL MEMBER आयकर अपील सं./ITA No. 134 & 135/RJT/2023 (निर्धारणवर्ष / Assessment Years: (2007-08 & 2008-09) Income Tax Officer, Ward- Shri Kherajmal Lekhrajbjai 1(2)(1), Aaykar Bhavan, 5th Vs. Thavrani, 4- Parsana Nagar, Shri Floor, Room No. 517, Race Vaheguru Grupa, Near Refugee Course Ring Road, Rajkot-360 Colony, Rajkot-360 001 001 स्थायी लेखा सं./जी आइ आर सं./PAN/GIR No.: ADRPT 5807 E (Appellant) (Respondent) CO. No. 01&02/RJT/2023 (a/o ITA No.134 & 135/Rjt/2023) (निर्धारण वर्ष/Ass…

Shri Bharatkumar Iashwarbhai Bhatiya, Rajkot vs. The ACIT, Central Cirl-1, Rajkot

In the result, appeals filed by the Revenue, in ITA No

ITA 44/RJT/2023[2006-07]Status: DisposedITAT Rajkot19 Jun 2025AY 2006-07

Bench: Dr. Arjun Lal Saini & Dinesh Mohan Sinhaआयकर अपील सं./Ita No. 134 & 135/Rjt/2023 (िनधा"रणवष" / Assessment Years: (2007-08 & 2008-09) Income Tax Officer, Ward- Shri Kherajmal Lekhrajbjai 5Th 1(2)(1), Aaykar Bhavan, Thavrani, 4- Parsana Nagar, Shri Vs. Floor, Room No. 517, Race Vaheguru Grupa, Near Refugee Course Ring Road, Rajkot-360 Colony, Rajkot-360 001 001 "थायी लेखा सं./जी आइ आर सं./Pan/Gir No.: Adrpt 5807 E (Appellant) (Respondent)

…IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH, RAJKOT BEFORE DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER & DINESH MOHAN SINHA, JUDICIAL MEMBER आयकर अपील सं./ITA No. 134 & 135/RJT/2023 (िनधा"रणवष" / Assessment Years: (2007-08 & 2008-09) Income Tax Officer, Ward- Shri Kherajmal Lekhrajbjai 5th 1(2)(1), Aaykar Bhavan, Thavrani, 4- Parsana Nagar, Shri Vs. Floor, Room No. 517, Race Vaheguru Grupa, Near Refugee Course Ring Road, Rajkot-360 Colony, Rajkot-360 001 001 "थायी लेखा सं./जी आइ आर सं./PAN/GIR No.: ADRPT 5807 E (Appellant) (Respondent) CO. No. 01&02/RJT/2023 (a/o ITA No.134 & 135/Rjt/2023) (िनधा"रण वष"/As…

Bharatkumar Ishwarbhai Bhatiya, Rajkot vs. Asstt. Commr. of Income Tax, Cen. Cir.-1, Rajkot

ITA 4/RJT/2018[2013-14]Status: DisposedITAT Rajkot19 Jun 2025AY 2013-14

…IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH, RAJKOT BEFORE DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER & DINESH MOHAN SINHA, JUDICIAL MEMBER आयकर अपील सं./ITA No. 134 & 135/RJT/2023 (निर्धारणवर्ष / Assessment Years: (2007-08 & 2008-09) Income Tax Officer, Ward- Shri Kherajmal Lekhrajbjai 1(2)(1), Aaykar Bhavan, 5th Thavrani, 4- Parsana Nagar, Shri Vs. Floor, Room No. 517, Race Vaheguru Grupa, Near Refugee Course Ring Road, Rajkot-360 Colony, Rajkot-360 001 001 स्थायी लेखा सं./जी आइ आर सं./PAN/GIR No.: ADRPT 5807 E (Appellant) (Respondent) CO. No. 01&02/RJT/2023 (a/o ITA No.134 & 135/Rjt/2023) (निर्धारण वर्ष/Ass…

Income Tax Officer, Mumbai vs. Blue Moon Housing 7 Development Pvt Ltd, Mumbai

In the result, the appeal by the Revenue is allowed, while the cross objection by the assessee is dismissed

ITA 4849/MUM/2024[2013-14]Status: DisposedITAT Mumbai21 Mar 2025AY 2013-14

Bench: Amarjit Singh & Shri Sandeep Singh Karhail

For Appellant: Shri Jay BhansaliFor Respondent: Ms. Monika H. Pande, Sr. AR
Section 143(1)Section 143(3)Section 147Section 148Section 250Section 68Section 69

…upported by the financial capacity of the assessee, more so in the absence of duly signed loan confirmation from Jagvi Developers Ltd. In this regard, we placed reliance upon the decision of the special bench of the Tribunal in Manoj Aggarwal v/s DCIT: [2008] 113 ITD 377 (Delhi). We are of the considered view that mere recording of the transaction in the books of account without any financial capacity is just an empty formality to overcome the rigours of section 69 of the Act. Therefore, the mere fact that the transaction was through banking channel does not render the same to be genuine. Accordingly, we sustaine…

Shri Vishal Mehta, Rajkot vs. The ITO Ward-2 (1) (2), Rajkot

Appeals of the assessee are allowed for statistical purposes, in above terms

ITA 77/RJT/2024[2015-16]Status: DisposedITAT Rajkot07 Jan 2025AY 2015-16

Bench: Dr. Arjun Lal Sainiand Shri Dinesh Mohan Sinhaआयकर अपीलसं/.Ita No.74 To 77/Rjt/2024 "नधा"रण वष"/ Assessment Years: (2012-13 To 2015-2016) Vishal Mehta Income Tax Officer, बनाम Pravin Chamber, 1St Floor, Ward-2(1)(2), Rajkot Kothariya Naka Soni Bazar, Vs. Rajkot-360 001 Pan/Gir No.Ahtpm 7247 B "थायीलेखासं /. जीआइआरसं /. (अपीलाथ"/Appellant) .. (""यथ"/Respondent) "नधा"रती क" ओर से/Assessee By : Shri Chetan Agarwal, Ar & Shri Brijesh Parekh, Ar राज"व क" ओर से/Revenue By : Shri Sanjay Punglia, Cit-Dr & Shri Abhimanyhu Singh, Sr-Dr

For Appellant: Shri Chetan Agarwal, AR &For Respondent: Shri Sanjay Punglia, CIT-DR &
Section 133(6)Section 142(1)Section 143(3)Section 147Section 148Section 271BSection 69A

…ITA Nos.74-77/Rjt/2024 (AYs-12-13 to 15-16) Vishal Mehta 1 आयकर अपीलीय अिधकरण,राजकोट "ायपीठ, राजकोट। IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH, RAJKOT BEFORE DR. ARJUN LAL SAINI, ACCOUNTANT MEMBERAND SHRI DINESH MOHAN SINHA, JUDICIAL MEMBER आयकर अपीलसं/.ITA No.74 to 77/RJT/2024 "नधा"रण वष"/ Assessment Years: (2012-13 to 2015-2016) Vishal Mehta Income Tax Officer, बनाम Pravin Chamber, 1st Floor, Ward-2(1)(2), Rajkot Kothariya Naka Soni Bazar, Vs. Rajkot-360 001 PAN/GIR No.AHTPM 7247 B "थायीलेखासं /. जीआइआरसं /. (अपीलाथ"/Appellant) .. (""यथ"/Respondent) "नधा"रती क" ओर से/Assessee by : Shri Chetan Agarwal…

Shri Vishal Mehta, Rajkot vs. The ITO Ward-2(1) (2) Rajkot, Rajkot

Appeals of the assessee are allowed for statistical purposes, in above terms

ITA 76/RJT/2024[2014-15]Status: DisposedITAT Rajkot07 Jan 2025AY 2014-15

Bench: Dr. Arjun Lal Sainiand Shri Dinesh Mohan Sinhaआयकर अपीलसं/.Ita No.74 To 77/Rjt/2024 "नधा"रण वष"/ Assessment Years: (2012-13 To 2015-2016) Vishal Mehta Income Tax Officer, बनाम Pravin Chamber, 1St Floor, Ward-2(1)(2), Rajkot Kothariya Naka Soni Bazar, Vs. Rajkot-360 001 Pan/Gir No.Ahtpm 7247 B "थायीलेखासं /. जीआइआरसं /. (अपीलाथ"/Appellant) .. (""यथ"/Respondent) "नधा"रती क" ओर से/Assessee By : Shri Chetan Agarwal, Ar & Shri Brijesh Parekh, Ar राज"व क" ओर से/Revenue By : Shri Sanjay Punglia, Cit-Dr & Shri Abhimanyhu Singh, Sr-Dr

For Appellant: Shri Chetan Agarwal, AR &For Respondent: Shri Sanjay Punglia, CIT-DR &
Section 133(6)Section 142(1)Section 143(3)Section 147Section 148Section 271BSection 69A

…ITA Nos.74-77/Rjt/2024 (AYs-12-13 to 15-16) Vishal Mehta 1 आयकर अपीलीय अिधकरण,राजकोट "ायपीठ, राजकोट। IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH, RAJKOT BEFORE DR. ARJUN LAL SAINI, ACCOUNTANT MEMBERAND SHRI DINESH MOHAN SINHA, JUDICIAL MEMBER आयकर अपीलसं/.ITA No.74 to 77/RJT/2024 "नधा"रण वष"/ Assessment Years: (2012-13 to 2015-2016) Vishal Mehta Income Tax Officer, बनाम Pravin Chamber, 1st Floor, Ward-2(1)(2), Rajkot Kothariya Naka Soni Bazar, Vs. Rajkot-360 001 PAN/GIR No.AHTPM 7247 B "थायीलेखासं /. जीआइआरसं /. (अपीलाथ"/Appellant) .. (""यथ"/Respondent) "नधा"रती क" ओर से/Assessee by : Shri Chetan Agarwal…

Shri Vishal Mehta, Rajkot vs. The ITO Ward-2(1) (2), Rajkot

Appeals of the assessee are allowed for statistical purposes, in above terms

ITA 75/RJT/2024[2013-14]Status: DisposedITAT Rajkot07 Jan 2025AY 2013-14

Bench: Dr. Arjun Lal Sainiand Shri Dinesh Mohan Sinhaआयकर अपीलसं/.Ita No.74 To 77/Rjt/2024 "नधा"रण वष"/ Assessment Years: (2012-13 To 2015-2016) Vishal Mehta Income Tax Officer, बनाम Pravin Chamber, 1St Floor, Ward-2(1)(2), Rajkot Kothariya Naka Soni Bazar, Vs. Rajkot-360 001 Pan/Gir No.Ahtpm 7247 B "थायीलेखासं /. जीआइआरसं /. (अपीलाथ"/Appellant) .. (""यथ"/Respondent) "नधा"रती क" ओर से/Assessee By : Shri Chetan Agarwal, Ar & Shri Brijesh Parekh, Ar राज"व क" ओर से/Revenue By : Shri Sanjay Punglia, Cit-Dr & Shri Abhimanyhu Singh, Sr-Dr

For Appellant: Shri Chetan Agarwal, AR &For Respondent: Shri Sanjay Punglia, CIT-DR &
Section 133(6)Section 142(1)Section 143(3)Section 147Section 148Section 271BSection 69A

…ITA Nos.74-77/Rjt/2024 (AYs-12-13 to 15-16) Vishal Mehta 1 आयकर अपीलीय अिधकरण,राजकोट "ायपीठ, राजकोट। IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH, RAJKOT BEFORE DR. ARJUN LAL SAINI, ACCOUNTANT MEMBERAND SHRI DINESH MOHAN SINHA, JUDICIAL MEMBER आयकर अपीलसं/.ITA No.74 to 77/RJT/2024 "नधा"रण वष"/ Assessment Years: (2012-13 to 2015-2016) Vishal Mehta Income Tax Officer, बनाम Pravin Chamber, 1st Floor, Ward-2(1)(2), Rajkot Kothariya Naka Soni Bazar, Vs. Rajkot-360 001 PAN/GIR No.AHTPM 7247 B "थायीलेखासं /. जीआइआरसं /. (अपीलाथ"/Appellant) .. (""यथ"/Respondent) "नधा"रती क" ओर से/Assessee by : Shri Chetan Agarwal…

Shri Vishal Mehta, Rajkot vs. The ITO Ward-2 (1) (2), Rajkot

Appeals of the assessee are allowed for statistical purposes, in above terms

ITA 74/RJT/2024[2012-13]Status: DisposedITAT Rajkot07 Jan 2025AY 2012-13

Bench: Dr. Arjun Lal Sainiand Shri Dinesh Mohan Sinhaआयकर अपीलसं/.Ita No.74 To 77/Rjt/2024 "नधा"रण वष"/ Assessment Years: (2012-13 To 2015-2016) Vishal Mehta Income Tax Officer, बनाम Pravin Chamber, 1St Floor, Ward-2(1)(2), Rajkot Kothariya Naka Soni Bazar, Vs. Rajkot-360 001 Pan/Gir No.Ahtpm 7247 B "थायीलेखासं /. जीआइआरसं /. (अपीलाथ"/Appellant) .. (""यथ"/Respondent) "नधा"रती क" ओर से/Assessee By : Shri Chetan Agarwal, Ar & Shri Brijesh Parekh, Ar राज"व क" ओर से/Revenue By : Shri Sanjay Punglia, Cit-Dr & Shri Abhimanyhu Singh, Sr-Dr

For Appellant: Shri Chetan Agarwal, AR &For Respondent: Shri Sanjay Punglia, CIT-DR &
Section 133(6)Section 142(1)Section 143(3)Section 147Section 148Section 271BSection 69A

…ITA Nos.74-77/Rjt/2024 (AYs-12-13 to 15-16) Vishal Mehta 1 आयकर अपीलीय अिधकरण,राजकोट "ायपीठ, राजकोट। IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH, RAJKOT BEFORE DR. ARJUN LAL SAINI, ACCOUNTANT MEMBERAND SHRI DINESH MOHAN SINHA, JUDICIAL MEMBER आयकर अपीलसं/.ITA No.74 to 77/RJT/2024 "नधा"रण वष"/ Assessment Years: (2012-13 to 2015-2016) Vishal Mehta Income Tax Officer, बनाम Pravin Chamber, 1st Floor, Ward-2(1)(2), Rajkot Kothariya Naka Soni Bazar, Vs. Rajkot-360 001 PAN/GIR No.AHTPM 7247 B "थायीलेखासं /. जीआइआरसं /. (अपीलाथ"/Appellant) .. (""यथ"/Respondent) "नधा"रती क" ओर से/Assessee by : Shri Chetan Agarwal…

Hitesh Jagat Parekh, Mumbai vs. Income Tax Officer Ward 25(2)(4), Mumbai

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

ITA 4429/MUM/2024[2017-18]Status: DisposedITAT Mumbai23 Dec 2024AY 2017-18

Bench: Shri Sandeep Gosain & Shri Omkareshwar Chidaravs. Ito, Ward 25(2)(4) Hitesh Jagat Prekh R No. 218, Kautilya 2-3, Ground Floor, Shivam Bhavn, C-41 To C-43, Hatkesh Society, N.S. G Block, Bkc, Bandra Road, No.8, Vile Parle (W) (E), Mumbai – 400 056. Mumbai – 400 051. Pan/Gir No. Agqpp9134J (Applicant) (Respondent)

Section 115BSection 143(3)Section 250Section 44ASection 69A

…e bank account - hence, benefit of opening cash balance cannot be given, iii) Regarding cash deposit out of cash withdrawals from the same account- no urgency in making further withdrawals if having sufficient cash balance with him. 4. Manoj Aggarwal Vs. DCIT 113 ITD 377 assessee not maintaining books of account, though Section 68 will not be applicable, yet cash deposit accank should be explained by assessee u/s 69/69B - unless angit in bang evidence, shows nature and source of money deposited in clinchiank account, same should be added as his unexplained income - yes 6 Hitesh Jagat Parekh, Mumbai 5. Praveen…

Sumit Prakashrao Fulzele, Chandrapur vs. ITO Ward 2, Chandrapur

In the result, appeal filed by the assessee is allowed

ITA 35/NAG/2024[2017-18]Status: DisposedITAT Nagpur18 Nov 2024AY 2017-18

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

For Appellant: Shri Abhay AgrawalFor Respondent: Shri Abhay Y. Marathe
Section 115BSection 142(1)Section 144Section 250Section 69A

…fit of opening cash balance cannot be 5 Sumit Prakashrao Fulzele given; iii) Regarding cash deposit out of cash withdrawals from the same account- no urgency in making further withdrawals if having sufficient cash balance with him. 4. Manoj Aggarwal vs. DCIT 113 ITD 377 (ITAT-Delhi) (2008) - where assessee not maintaining books of account, though Section 68 will not be applicable, yet cash deposit in bank should be explained by assessee u/s 69/69B - unless any clinching evidence, shows nature and source of money deposited in the bank account, same should be added as his unexplained income - yes 5. Praveen Garg v…

Rubberwala Housing and Infrastructure Limited, Mumbai vs. ACIT Circle 5(3)(2), Mumbai

ITA 4132/MUM/2023[2011-12]Status: DisposedITAT Mumbai28 Oct 2024AY 2011-12

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal ()

For Appellant: Mr. Prateek JainFor Respondent: Mr. R.R. Makwana, Sr. DR
Section 143(3)Section 43C

…rgument of the appellant is rejected. 6.4. At the same time in respect of addition of u/s 68, what one needs to see is whether the appellant is able discharge the onus placed as regards identity, creditworthiness and genuineness. In the case of Manoj Agarwal, 113 ITD 377, DoJ: 25.07.2008, the Hon'ble ITAT Delhi (Special Bench) has interpreted the decision of Noorjehan and held as: "178... It is well-settled that under section 68 the burden keeps shifting from one side to the other depending upon the evidence adduced." In CIT vs N. R. Portfolio P Ltd. (2013) 214 Taxman 408 (Delhi HC), it was held by Hon'ble Court…

Rubberwala Housing and Infrastructure Limited, Mumbai vs. ACIT Circle-5(3)(2), Mumbai

ITA 4129/MUM/2023[2014-15]Status: DisposedITAT Mumbai28 Oct 2024AY 2014-15

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal ()

For Appellant: Mr. Prateek JainFor Respondent: Mr. R.R. Makwana, Sr. DR
Section 143(3)Section 43C

…rgument of the appellant is rejected. 6.4. At the same time in respect of addition of u/s 68, what one needs to see is whether the appellant is able discharge the onus placed as regards identity, creditworthiness and genuineness. In the case of Manoj Agarwal, 113 ITD 377, DoJ: 25.07.2008, the Hon'ble ITAT Delhi (Special Bench) has interpreted the decision of Noorjehan and held as: "178... It is well-settled that under section 68 the burden keeps shifting from one side to the other depending upon the evidence adduced." In CIT vs N. R. Portfolio P Ltd. (2013) 214 Taxman 408 (Delhi HC), it was held by Hon'ble Court…

Hilton Infrastructure, Mumbai vs. ITO-21(1)(4), Mumbai

ITA 3696/MUM/2023[2011-12]Status: DisposedITAT Mumbai28 Oct 2024AY 2011-12

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal ()

Section 143(3)Section 43C

…rgument of the appellant is rejected. 6.4. At the same time in respect of addition of u/s 68, what one needs to see is whether the appellant is able discharge the onus placed as regards identity, creditworthiness and genuineness. In the case of Manoj Agarwal, 113 ITD 377, DoJ: 25.07.2008, the Hon'ble ITAT Delhi (Special Bench) has interpreted the decision of Noorjehan and held as: "178... It is well-settled that under section 68 the burden keeps shifting from one side to the other depending upon the evidence adduced." In CIT vs N. R. Portfolio P Ltd. (2013) 214 Taxman 408 (Delhi HC), it was held by Hon'ble Court…

Sh. Sanjay Godha, Jaipur vs. ACIT, Circle-1, Jaipur

In the result, the appeal of the assessee is allowed

ITA 539/JPR/2024[2017-18]Status: DisposedITAT Jaipur29 Aug 2024AY 2017-18

Bench: This Tribunal. The Said Order Of The Ld. Cit(A) Arises Because The Assessee Preferred An Appeal Before Him Against The Order Dated 20/11/2019 Passed Under Section 143(3) Of The Income Tax Act, By Acit, Circle-01, Jaipur.

For Appellant: Sh. P. C. Parwal, FCAFor Respondent: Sh. Anoop Singh, Addl. CIT
Section 115BSection 142(1)Section 143(2)Section 143(3)Section 69A

…ent was filed Whether since amount in savings bank account of assessee remained unexplained, Assessing Officer was justified in making addition under section 69A Held, Yes [Para 4] In favour of Revenue)." In the case of Manoj Aggrawal Vs. DCIT (ITAT, SB-Del) 113 ITD 377, the ITAT, Delhi held that: "Cash deposit in bank should be explained by assessee, otherwise it is unexplained money u/s 69A Held - Yes." The judgements cited by the appellant on the issue of there is time gap in withdrawals from bank and its utilisation, the availability of the cash can't be doubted, are not in the context of the deposit of cas…