Pavankumar M. Sanghvi v. ITO, Wd. 3(1)(2), Baroda

81 Taxmann.com 308Income Tax Appellate Tribunal2017#5085 most cited

What is Pavankumar M. Sanghvi v. ITO, Wd. 3(1)(2), Baroda authority for?

Unexplained cash credits, accommodation entries, and share application monies from shell companies can be added to income under Section 68 if the assessee fails to prove the genuineness and bonafides of the transactions. The genuineness of a transaction is a matter of perception based on facts and ground realities.

23

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2020 to 2026.

Also referred to as

Pavankumar M. Sanghvi v. ITO · Section 68 · addition u/s 68 · unexplained cash credit · share application money · accommodation entry · shell companies · genuineness of the transaction · onus of proof · borrowed satisfaction

Sections most often in play

Section 68Section 133(6)Section 148Section 132(4)Section 143(3)Section 131(1)Section 147Section 153C

Issues it is cited on

section 80ggcsection 153c proceedingssection 131(1)onus of proofincome escaping assessmentborrowed satisfactionaccommodation entrysection 133(6)share application moneygenuineness of the transactioncomplete scrutinyaddition u/s 68

Judgments citing Pavankumar M. Sanghvi v. ITO, Wd. 3(1)(2), Baroda

Bhagwatiben Vinodkumar Surani, Ahmedabad vs. The ITO, Ward-5(2)(1)., Ahmedabad

In the result, the appeal of the assessee is dismissed

ITA 1309/AHD/2018[2014-15]Status: DisposedITAT Ahmedabad05 Mar 2020AY 2014-15

Bench: Shri Sandeep Gosain & Shri Amarjit Singh

For Appellant: -None-For Respondent: Shri R.A. Dhyani, Addl.CIT
Section 143(3)Section 68

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ, ‘एस. एमसी .’, अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “ SMC ” BENCH, AHMEDABAD BEFORE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER And SHRI AMARJIT SINGH, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. No.1309/Ahd/2018 ("नधा"रण वष" / Assessment Year : 2014-15) Bhagwatiben Vinodkumar The Income Tax Officer बनाम Surani Ward-5(2)(1) / Vs. C-20, Om Niketan Apartment Ahmedabad-380 015 Jawahar Bus Stop Vasna, Ahmedabad "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AWDPS 9147 D (अपीलाथ" /Appellant) .. (""यथ" / Respondent) अपीलाथ" ओर से / Appellant by : -None- ""यथ" क" ओर से/Respondent by :…

M/S. Shreem Packaging Products P. Ltd, Ahmedabad vs. Income Tax Officer, Ward-4(1)(3), Ahmedabad

The appeal stands partly allowed in terms of our above order

ITA 2280/AHD/2017[2007-08]Status: DisposedITAT Ahmedabad04 Mar 2020AY 2007-08

Bench: Hon’Ble Shri Mahavir Prasad, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri Mahesh Chhajed- Ld. ARFor Respondent: Shri Lalit P. Jain-Ld.DR
Section 143(1)Section 143(2)Section 143(3)Section 148Section 68

…1 M/s Shreem Packaging Products Private Limited Assessment Year :2007-08 IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, AHEMDABAD BEFORE HON’BLE SHRI MAHAVIR PRASAD, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं./ I.T.A. No.2280/Ahd/2017 ("नधा"रण वष" / Assessment Year: 2007-08) M/s. Shreem Packaging Products P. Ltd. ITO, Ward-4(1)(3), 5, Vasukanan, 2nd Floor बनाम/ 2nd Floor, B Block H/h. Nav Gujarat College Pratyakshkar Bhawan Vs. Ashram Road, Ahmedabad-380009. Ambavati, Ahmedabad. "थायीलेखासं./जीआइआरसं./PAN/GIR No. AACCK-9832-F (अपीलाथ"/Appellant) (""यथ" / Respondent) : Assessee by : Shri Mahesh…

Mohan Polyfab Pvt. Ltd., Ahmedabad vs. The ITO, Ward-2(1)(4), Ahmedabad

ITA 62/AHD/2018[2009-10]Status: DisposedITAT Ahmedabad12 Feb 2020AY 2009-10

Bench: Shri Rajpal Yadav, Vice- & Shri Amarjit Singh"नधा"रण वष"/ Asstt. Year: 2009-2010 Mohan Polyfab P.Ltd. Ito, Ward-2(1)(4) Ahmedabad. C/O. Ketan H. Shah, Vs. Advocate 512, Time Square-1Opp: Ram Baug Bungalow Thaltej Shila Road Thaltej, Ahmedabad Pan : Aabcm 0389 G (Applicant) (Responent) : Assessee By Shri Ketan Shah & Shri Aman Shah, Ar Revenue By : Shri Dilipkumar, Sr.Dr सुनवाई क" तार"ख/Date Of Hearing : 27/01/2020 घोषणा क" तार"ख /Date Of Pronouncement: 12/02/2020 आदेश/O R D E R

For Respondent: Shri Dilipkumar, Sr.DR
Section 143(2)Section 143(3)Section 148

…AO in the assessment order has noted that M/s.Sunlight Agency Pvt. Ltd. is a paper company of Shri Rahui Jhunjunwla which has been used to provide entry. The Honourable ITAT, Ahmedabad in the case of Pavankumar M. Sanghvi Vs. ITO, Wd. 3(1 )(2), Baroda [2017] 81 Taxmann.com 308 has observed on such type of transaction as under:- "8. As I proceed to deal with genuineness aspect, it is important to bear in mind the fact that what is genuine and what is not genuine is a matter of perception based on facts of the case vis- a-vis the ground realities. The facts of the case cannot be considered in isolation with the g…