PCIT v. Ojas Tarmake Pvt Ltd.

156 Taxmann.com 75High Court2023#1388 most cited

What is PCIT v. Ojas Tarmake Pvt Ltd. authority for?

An addition made under Section 68 for unsecured loans is to be deleted when the loan amount is returned to the lender within the same financial year, and all transactions are carried out through banking channels, as this discharges the assessee's onus of liability.

82

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2024 to 2026.

Also referred to as

PCIT v. Ojas Tarmake Pvt Ltd · 156 Taxmann.com 75 · Section 68 · cash credits · unsecured loans · onus of proof · loan repayment same year · banking channels · deletion of addition · discharge of liability

Sections most often in play

Section 68Section 143(3)Section 147Section 148Section 133(6)Section 132Section 69ASection 69

Issues it is cited on

commercial substancesection 159substantive assessmentrelated party transactionproximate nexusaddition under section 68shell companysource of sourcelegal representativestatement under section 132(4)retracted statementprotective assessment

Judgments citing PCIT v. Ojas Tarmake Pvt Ltd.

Bsas Infortech Limited, Surat vs. Assistant Commissioner of Income Tax, Circle - 1(1)(1), Surat

In the result, appeal filed by the assessee is treated as allowed

ITA 226/SRT/2024[2016-17]Status: DisposedITAT Surat15 Jul 2025AY 2016-17

Bench: Shri Siddhartha Nautiyal & Shri Bijayananda Pruseth

For Appellant: Shri P M Jagasheth, CAFor Respondent: Shri Ajay Uke, Sr. DR
Section 147Section 148Section 68Section 69

…IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH, SURAT (HYBRID HEARING) BEFORE SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER & SHRI BIJAYANANDA PRUSETH, ACCOUNTANT MEMBER I.T.A. Nos. 224 to 226/SRT/2024 (Assessment Years: 2011-12, 2015-16 & 2016-17) BSAS Infotech Ltd., Vs. Deputy/Assistant B-319, L.B. Apartment, Commissioner of Income Tax, Salabatpura, Surat-395002 Circle-1(1)(1), Surat [PAN No.AADCB4202B] (Appellant) .. (Respondent) Appellant by : Shri P M Jagasheth, CA Respondent by: Shri Ajay Uke, Sr. DR 10.07.2025 Date of Hearing Date of Pronouncement .07.2025 O R D E R PER SIDDHARTHA NAUTIYAL, JUDICIAL MEMBE…

Bsas Infotech Limited, Surat vs. Dy. Commissioner of Income Tax, Circle - 1(1)(1), Surat

In the result, appeal filed by the assessee is treated as allowed

ITA 225/SRT/2024[2015-16]Status: DisposedITAT Surat15 Jul 2025AY 2015-16

Bench: Shri Siddhartha Nautiyal & Shri Bijayananda Pruseth

For Appellant: Shri P M Jagasheth, CAFor Respondent: Shri Ajay Uke, Sr. DR
Section 147Section 148Section 68Section 69

…IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH, SURAT (HYBRID HEARING) BEFORE SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER & SHRI BIJAYANANDA PRUSETH, ACCOUNTANT MEMBER I.T.A. Nos. 224 to 226/SRT/2024 (Assessment Years: 2011-12, 2015-16 & 2016-17) BSAS Infotech Ltd., Vs. Deputy/Assistant B-319, L.B. Apartment, Commissioner of Income Tax, Salabatpura, Surat-395002 Circle-1(1)(1), Surat [PAN No.AADCB4202B] (Appellant) .. (Respondent) Appellant by : Shri P M Jagasheth, CA Respondent by: Shri Ajay Uke, Sr. DR 10.07.2025 Date of Hearing Date of Pronouncement .07.2025 O R D E R PER SIDDHARTHA NAUTIYAL, JUDICIAL MEMBE…

Bsas Infotech Limited, Surat vs. Dy. Commissioner of Income Tax, Circle -1(1)(1), Surat

In the result, appeal filed by the assessee is treated as allowed

ITA 224/SRT/2024[2011-12]Status: DisposedITAT Surat15 Jul 2025AY 2011-12

Bench: Shri Siddhartha Nautiyal & Shri Bijayananda Pruseth

For Appellant: Shri P M Jagasheth, CAFor Respondent: Shri Ajay Uke, Sr. DR
Section 147Section 148Section 68Section 69

…IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH, SURAT (HYBRID HEARING) BEFORE SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER & SHRI BIJAYANANDA PRUSETH, ACCOUNTANT MEMBER I.T.A. Nos. 224 to 226/SRT/2024 (Assessment Years: 2011-12, 2015-16 & 2016-17) BSAS Infotech Ltd., Vs. Deputy/Assistant B-319, L.B. Apartment, Commissioner of Income Tax, Salabatpura, Surat-395002 Circle-1(1)(1), Surat [PAN No.AADCB4202B] (Appellant) .. (Respondent) Appellant by : Shri P M Jagasheth, CA Respondent by: Shri Ajay Uke, Sr. DR 10.07.2025 Date of Hearing Date of Pronouncement .07.2025 O R D E R PER SIDDHARTHA NAUTIYAL, JUDICIAL MEMBE…

Income Tax Officer-1, Morena vs. Shri Agrasen Logistics, Jotai Road, Porsa

In the result, the appeal of the Revenue is dismissed

ITA 108/AGR/2025[2022-23]Status: DisposedITAT Agra24 Jun 2025AY 2022-23

Bench: Shri Sunil Kumar Singh & Shri Manish Agarwal

Section 143(2)Section 143(3)Section 250Section 68

…y cases loans were repaid by the assessee in the year itself or in subsequent year and the necessary details of the repayment of loan amounts were also submitted to the AO. The Hon'ble Gujarat High Court in the case of PCIT Vs Ojas Tarmake Pvt Ltd reported in 156 Taxmann.com 75 has observed as under: “Where appellant showed unsecured loans received during relevant assessment year and AO made addition on ground that appellant failed to discharge onus of liability as laid down under section 68, since amount of loan received by appellant was returned to loan party during year itself and all transactions were carrie…

DCIT 42 1 1, Mumbai vs. Pratap Uttam Purohit, Mumbai

ITA 2042/MUM/2025[2014]Status: DisposedITAT Mumbai16 Jun 2025
For Appellant: Shri Bharat KumarFor Respondent: Shri R. A. Dhyani
Section 131(1)(d)Section 143(1)Section 250Section 41(1)(a)Section 68Section 69C

…| आयकर अपीलीय न्यायाधिकरण न्यायपीठ, मुंबई | IN THE INCOME-TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORESHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBER & SHRI SANDEEP GOSAIN, JUDICIAL MEMBER आयकर अपीलसं./ITA No.2042/MUM/2025 (निर्धारणवर्ष / Assessment Year :2014-) DCIT 42(1)(1) v/s. Room No. 732, Kautilya बनाम Bhavan, BKC, Maharashtra-400051 Pratap Uttam Purohit 307, Jalaram Business Centre, Ganjawala Lane, Chamunda Circle, Borivali West, Maharastra-400092 स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AHCPP6451F Appellant/अपीलार्थी .. Respondent/प्रतिवादी निर्धारितीकी ओर से/Assessee by: Shri Bharat Kumar राजस्वकीओरसे /Reve…

Mansukhbhai Babubhai Dhaduk, Surat vs. ITO, Ward 3(3)(3), Surat

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

ITA 992/SRT/2024[2016-17]Status: DisposedITAT Surat13 May 2025AY 2016-17

Bench: Shripawan Singhand Shri Bijayananda Prusethआयकरअपीलसं./Ita No.992/Srt/2024 Assessment Year: (2016-17) (Physical Hearing) Mansukhbhai Babubhai Dhaduk Vs. The Ito, 16, Dharmajivan Society, Ward-3(3)(3), Opp. New Chopati, Varachha Surat Road, Surat. 395006 "थायीलेखासं./जीआइआरसं./Pan/Gir No: Abzpd0899G (Appellant) (Respondent)

Section 115BSection 250Section 68Section 69

…IN THE INCOME-TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRIPAWAN SINGH, JUDICIAL MEMBERAND SHRI BIJAYANANDA PRUSETH, ACCOUNTANT MEMBER आयकरअपीलसं./ITA No.992/SRT/2024 Assessment Year: (2016-17) (Physical Hearing) Mansukhbhai Babubhai Dhaduk Vs. The ITO, 16, Dharmajivan society, Ward-3(3)(3), Opp. New Chopati, Varachha Surat Road, Surat. 395006 "थायीलेखासं./जीआइआरसं./PAN/GIR No: ABZPD0899G (Appellant) (Respondent) Appellant by Shri Sapnesh Sheth, CA Respondent by ShriMukesh Jain, Sr. DR. Date of Hearing 11/03/2025 Date of Pronouncement 13/05/2025 आदेश / O R D E R PER BIJAYANANDA PRUSETH, AM: This appea…

ACIT, Circle-18(2), New Delhi vs. Niit Technologies Ltd., New Delhi

In the result, appeal of the Revenue in ITA No

ITA 3559/DEL/2018[2013-14]Status: DisposedITAT Delhi29 Apr 2025AY 2013-14

Bench: Shri Anubhav Sharma & Shri Manish Agarwal

Section 132Section 139(1)Section 143(2)Section 148Section 37Section 41Section 68Section 69Section 69ASection 69C

…ITA No.3558/Del/2025 & Others INCOME TAX APPELLATE TRIBUNAL DELHI “G” BENCH: NEW DELHI BEFORE SHRI ANUBHAV SHARMA, JUDICIAL MEMBER & SHRI MANISH AGARWAL, ACCOUNTANT MEMBER Sl. ITA No(s) Asst. Appeal(s) by No Year(s) Appellant vs. Respondent Appellant Respondent 1. 3558/Del/2025 2019-20 DCIT M/s. Allure Developers Pvt. Ltd., Flat No.14, Ground Floor, Central Circle –I Noida DDA MIG, Sura Apartment, Pul Pehladpur, New Delhi- 110044. PAN-AALCA3631R 2. 3559/Del/2025 2020-21 -do- -do- 3. 4108/Del/2025 2021-22 -do- -do- M/s. Ajay Realcon Pvt. Ltd., 4. 3560/Del/2025 2020-21 -do- Plot No.01-B, 7th Floor, Sector-126,…

Shyam Realties, Ahmedabad vs. The Dy. CIT, Cirlce-2(2)(1), Ahmedabad

In the result, both the appeals of the assessee are dismissed

ITA 1388/AHD/2024[2018-19]Status: DisposedITAT Ahmedabad28 Apr 2025AY 2018-19

Bench: Shri T.R. Senthil Kumar & Shri Makarand V. Mahadeokarआयकर अपील सं /Ita Nos.1387/Ahd/2024 & 1388/Ahd/2024 िनधा"रण वष" /Assessment Years : 2017-18 & 2018-19 Shyam Realities The Dy.Cit, बनाम/ Tejendra Arcade Circle-2(2)(1) V/S. Ganji Farak Mill Compound Ahmedabad – 380 015 Rakhiyal Cross Road Rakhiyal, Ahmedabad – 380 021 (Gujarat) "थायी लेखा सं./Pan: Abvfs 2603 M (अपीलाथ&/ Appellant) ('( यथ&/ Respondent) Assessee By : Shri Bandish Soparkar, Ar Revenue By : Shri Atul Pandey, Sr.Dr सुनवाई की तारीख/Date Of Hearing : 23/04/2025 घोषणा की तारीख /Date Of Pronouncement: 28/04/2025 आदेश/O R D E R Per Makarand V. Mahadeokar, Am: These Two Appeals Filed By The Assessee For Assessment Years (Ays) 2017–18 & 2018–19 Are Directed Against The Respective Appellate Orders Passed By The Ld. Commissioner Of Income-Tax (Appeals), National Faceless Appeal Centre (Nfac), New Delhi [Hereinafter Referred To As “Cit(A)”], Dated 27.06.2024. In The Impugned Orders, The Ld. Cit(A) Confirmed The Disallowance Of Interest On Unsecured Loans To The Extent Of Rs.36,69,000/- For A.Y. 2017–18 & Rs.38,94,295/- For A.Y. 2018–19, As Originally Disallowed By

For Appellant: Shri Bandish Soparkar, ARFor Respondent: Shri Atul Pandey, Sr.DR
Section 269SSection 68

…आयकर अपीलीय अिधकरण, अहमदाबाद "ायपीठ “डी“,अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD "ी टी.आर. से""ल कुमार, "ाियक सद" एवं "ी मकरंद वसंत महादेवकर, लेखा सद" के सम#। ] ] BEFORE SHRI T.R. SENTHIL KUMAR, JUDICIAL MEMBER AND SHRI MAKARAND V. MAHADEOKAR, ACCOUNTANT MEMBER आयकर अपील सं /ITA Nos.1387/Ahd/2024 & 1388/Ahd/2024 िनधा"रण वष" /Assessment Years : 2017-18 & 2018-19 Shyam Realities The Dy.CIT, बनाम/ Tejendra Arcade Circle-2(2)(1) v/s. Ganji Farak Mill Compound Ahmedabad – 380 015 Rakhiyal Cross Road Rakhiyal, Ahmedabad – 380 021 (Gujarat) "थायी लेखा सं./PAN: ABVFS 2603 M (अपीलाथ&/ Appell…

Shyam Realties, Ahmedabad vs. The Dy. CIT, Cirlce-2(2)(1), Ahmedabad

In the result, both the appeals of the assessee are dismissed

ITA 1387/AHD/2024[2017-18]Status: DisposedITAT Ahmedabad28 Apr 2025AY 2017-18

Bench: Shri T.R. Senthil Kumar & Shri Makarand V. Mahadeokarआयकर अपील सं /Ita Nos.1387/Ahd/2024 & 1388/Ahd/2024 िनधा"रण वष" /Assessment Years : 2017-18 & 2018-19 Shyam Realities The Dy.Cit, बनाम/ Tejendra Arcade Circle-2(2)(1) V/S. Ganji Farak Mill Compound Ahmedabad – 380 015 Rakhiyal Cross Road Rakhiyal, Ahmedabad – 380 021 (Gujarat) "थायी लेखा सं./Pan: Abvfs 2603 M (अपीलाथ&/ Appellant) ('( यथ&/ Respondent) Assessee By : Shri Bandish Soparkar, Ar Revenue By : Shri Atul Pandey, Sr.Dr सुनवाई की तारीख/Date Of Hearing : 23/04/2025 घोषणा की तारीख /Date Of Pronouncement: 28/04/2025 आदेश/O R D E R Per Makarand V. Mahadeokar, Am: These Two Appeals Filed By The Assessee For Assessment Years (Ays) 2017–18 & 2018–19 Are Directed Against The Respective Appellate Orders Passed By The Ld. Commissioner Of Income-Tax (Appeals), National Faceless Appeal Centre (Nfac), New Delhi [Hereinafter Referred To As “Cit(A)”], Dated 27.06.2024. In The Impugned Orders, The Ld. Cit(A) Confirmed The Disallowance Of Interest On Unsecured Loans To The Extent Of Rs.36,69,000/- For A.Y. 2017–18 & Rs.38,94,295/- For A.Y. 2018–19, As Originally Disallowed By

For Appellant: Shri Bandish Soparkar, ARFor Respondent: Shri Atul Pandey, Sr.DR
Section 269SSection 68

…आयकर अपीलीय अिधकरण, अहमदाबाद "ायपीठ “डी“,अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD "ी टी.आर. से""ल कुमार, "ाियक सद" एवं "ी मकरंद वसंत महादेवकर, लेखा सद" के सम#। ] ] BEFORE SHRI T.R. SENTHIL KUMAR, JUDICIAL MEMBER AND SHRI MAKARAND V. MAHADEOKAR, ACCOUNTANT MEMBER आयकर अपील सं /ITA Nos.1387/Ahd/2024 & 1388/Ahd/2024 िनधा"रण वष" /Assessment Years : 2017-18 & 2018-19 Shyam Realities The Dy.CIT, बनाम/ Tejendra Arcade Circle-2(2)(1) v/s. Ganji Farak Mill Compound Ahmedabad – 380 015 Rakhiyal Cross Road Rakhiyal, Ahmedabad – 380 021 (Gujarat) "थायी लेखा सं./PAN: ABVFS 2603 M (अपीलाथ&/ Appell…

Mohammed Saleem Abdulkader Kajalwala, Ahmedabad vs. The Income Tax Officer, Ward-3(1)(3), Vadodara

In the result, the appeal filed by the Assessee is hereby allowed

ITA 536/AHD/2023[2015-16]Status: DisposedITAT Ahmedabad11 Apr 2025AY 2015-16

Bench: Shri T.R. Senthil Kumar (Judicial Member), Shri Makarand Vasant Mahadeokar (Accountant Member)

Section 133(6)Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Shri T.R. Senthil Kumar, Judicial Member And Shri Makarand Vasant Mahadeokar, Accountant Member Assessment Year 2015-16 Mohammed Saleem Income Tax Officer, Abdulkader Kajalwala, Ward-3(1)(3), Bakri Pole, Mogalwade, Vs Vadodara Opp. Madine Masjid, Vadodara-390017 PAN: AAXPK7544C (Appellant) (Respondent) Assessee Represented: Shri Kaushani Shah, A.R. Revenue Represented: Shri Waghe Prasadrao, Sr.D.R. Date of hearing : 27-02-2025 Date of pronouncement : 11-04-2025 आदेश/ORDER PER : T.R. SENTHIL KUMAR, JUDICIAL MEMBER:- This appeal is filed by t…

Income Tax Officer, Jaipur vs. Kedia Builders and Colonizers Private Limited, Jaipur

In the result, all appeals of the revenue are stands dismissed

ITA 901/JPR/2024[2014-15]Status: DisposedITAT Jaipur11 Mar 2025AY 2014-15

Bench: DR. S. SEETHALAKSHMI (Judicial Member)

For Appellant: Sh. Sidharth RankaFor Respondent: Mrs. Anita Rinesh, JCIT-DR
Section 143(3)Section 147

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, vk;dj vihy la-@ITA Nos. 872 to 875 & 901/JP/2024 fu/kZkj.k o"kZ@Assessment Years : 2012-13 to 2016-17 cuke Income Tax Officer, Kedia Builders and Colonizers Vs. Jaipur Pvt. Ltd., A-6-10, Shyam Nagar, Benad Road, Nadi Ka Phatak Jhotwara, Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAFCA 4547 C vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@…

Income Tax Officer, Jaipur vs. Kedia Builders and Colonizers Private Limited, Jaipur

In the result, all appeals of the revenue are stands dismissed

ITA 875/JPR/2024[2016-17]Status: DisposedITAT Jaipur11 Mar 2025AY 2016-17
For Appellant: Sh. Sidharth RankaFor Respondent: Mrs. Anita Rinesh, JCIT-DR
Section 143(3)Section 147

…आयकर अपीलीय अधिकरण, जयपुर पीठ, जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR डा० एस. सीथालक्ष्मी, न्यायिक सदस्य एवं श्री राठौड कमलेश जयंतभाई, लेखा सदस्य के समक्ष BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, आयकर अपील सं./ITA Nos.872 to 875 & 901/JP/2024 निर्धारण वर्ष / Assessment Years : 2012-13 to 2016-17 Income Tax Officer, Jaipur vs. Kedia Builders and Colonizers Pvt. Ltd., A-6-10, Shyam Nagar, Benad Road, Nadi Ka Phatak Jhotwara, Jaipur स्थायी लेखा सं./PAN/GIR No.: AAFCA 4547 C अपीलार्थी/Appellant प्रTREOR/Respondent निर्धारिती की ओर से / Assessee by : Sh…

The DCIT, Central Circle-1(1), Ahmedabad vs. Soham Commodities Pvt. Ltd, Ahmedabad

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

ITA 1381/AHD/2019[2010-11]Status: DisposedITAT Ahmedabad16 Jan 2025AY 2010-11

Bench: Shri T.R. Senthil Kumar (Judicial Member), Shri Narendra Prasad Sinha (Accountant Member)

Section 143(1)Section 143(3)Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “C” BENCH Before: Shri T.R. Senthil Kumar, Judicial Member And Shri Narendra Prasad Sinha, Accountant Member ITA No: 1380/Ahd/2019 Assessment Year: 2010-11 The DCIT, Piyush Subodhbhai Central Circle-1(1), Jhaveri Ahmedabad Vs 16, Thakorbhai Tower, Opp. Sarita Gramudhyog, (Appellant) Law Garden, Ellisbridge, Ahmedabad-380009 PAN: AEFPJ0864C (Respondent) ITA No: 1381/Ahd/2019 Assessment Year: 2010-11 The DCIT, Soham Commodities Pvt. Central Circle-1(1), Ltd. Ahmedabad Vs 307, Shayamak Complex, Nr. Panjarapole, (Appellant) Polytechnic, Ambawadi, Ahmedabad-38…

The DCIT, Central Circle-1(1), Ahmedabad vs. Piyush Subodhbhai Jhaveri, Ahmedabad

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

ITA 1380/AHD/2019[2010-11]Status: DisposedITAT Ahmedabad16 Jan 2025AY 2010-11

Bench: Shri T.R. Senthil Kumar (Judicial Member), Shri Narendra Prasad Sinha (Accountant Member)

Section 143(1)Section 143(3)Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “C” BENCH Before: Shri T.R. Senthil Kumar, Judicial Member And Shri Narendra Prasad Sinha, Accountant Member ITA No: 1380/Ahd/2019 Assessment Year: 2010-11 The DCIT, Piyush Subodhbhai Central Circle-1(1), Jhaveri Ahmedabad Vs 16, Thakorbhai Tower, Opp. Sarita Gramudhyog, (Appellant) Law Garden, Ellisbridge, Ahmedabad-380009 PAN: AEFPJ0864C (Respondent) ITA No: 1381/Ahd/2019 Assessment Year: 2010-11 The DCIT, Soham Commodities Pvt. Central Circle-1(1), Ltd. Ahmedabad Vs 307, Shayamak Complex, Nr. Panjarapole, (Appellant) Polytechnic, Ambawadi, Ahmedabad-38…

ACIT, Circle-2(2)(1), Bangalore vs. Vastimal Bhim Raj Sancheti, Bangalore

In the result, the appeals of the Revenue are dismissed

ITA 441/BANG/2024[2016-17]Status: DisposedITAT Bangalore04 Dec 2024AY 2016-17

Bench: Shri Laxmi Prasad Sahu & Shri Soundararajan K

For Appellant: Shri. Prashanth GS, ARFor Respondent: Shri. Subramanian, JCIT(DR)(ITAT), Bengaluru
Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER AND SHRI SOUNDARARAJAN K, JUDICIAL MEMBER ITA Nos.440, 441/Bang/2024 Assessment Years : 2015-16, 2016-17 The Income Tax Officer, Vs. Shri. Vastimal Bhim Raj Sancheti, Ward – 7(2)(2), #23 3rd Main Road, 2nd Cross, Bengaluru. Chamrajpet, Bengaluru – 560 019. PAN : AGZPS 6277 L APPELLANT RESPONDENT Assessee by : Shri. Prashanth GS, AR. Revenue by : Shri. Subramanian, JCIT(DR)(ITAT), Bengaluru. Date of hearing : 20.11.2024 Date of Pronouncement : 04.12.2024 O R D E R Per Laxmi Prasad Sahu, Accountant Member Th…

Amar Pratap Steels Private Limited, Jaipur vs. ITO, Ward-7(2), Jaipur

In the result, appeal of the assessee is partly allowed

ITA 108/JPR/2024[2013-14]Status: DisposedITAT Jaipur03 Oct 2024AY 2013-14

Bench: DR. S. SEETHALAKSHMI (Judicial Member)

For Appellant: Sh. Rohan Sogani, CAFor Respondent: Sh. Monisha Choudhary, Addl. CIT
Section 143(2)Section 143(3)Section 36Section 68

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, “A” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, vk;dj vihy la-@ITA No. 108/JPR/2024 fu/kZkj.k o"kZ@Assessment Year : 2013-14 cuke Amar Partap Steels Pvt. Ltd., ITO, Vs. A-161, RIICO Industrial Area, Ward-7(2), Bagroo, Bagroo, Jaipur Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAECA 9152 G vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Sh. Rohan Sogani, CA jktLo dh vksj ls…

Jhaveri Trading and Investment Pvt.Ltd., Ahmedabad vs. The DCIT, Cent. Cir. 1(1), Ahmedabad

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

ITA 403/AHD/2023[2014-15]Status: DisposedITAT Ahmedabad13 Jun 2024AY 2014-15

Bench: Shri Waseem Ahmed & Shri Tr Senthil Kumarआयकर अपील सं./Ita Nos. 401 To 403/Ahd/2023 "नधा"रण वष"/Asstt. Years: (2012-2013 To 2014-2015) & आयकर अपील सं./Ita Nos. 399 & 400/Ahd/2023 "नधा"रण वष"/Asstt. Years: (2010-2011 & 2011-12)

For Appellant: Shri Deepak Shah, ARFor Respondent: Shri Sudhendu Das, CIT.DR
Section 132(4)Section 68

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’ B’’ BENCH, AHMEDABAD BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER And SHRI TR SENTHIL KUMAR, JUDICIAL MEMBER आयकर अपील सं./ITA Nos. 401 to 403/AHD/2023 "नधा"रण वष"/Asstt. Years: (2012-2013 to 2014-2015) & आयकर अपील सं./ITA Nos. 399 & 400/AHD/2023 "नधा"रण वष"/Asstt. Years: (2010-2011 & 2011-12) Jhaveri Trading and Investment D.C.I.T, Private Limited, Vs. Central Circle-1(1), 21, Tapovan Society, Ahmedabad. Near Manekbaug Jain Temple, Manekbaug, Ambawadi, Ahmedabad-380015. PAN: AAACJ9256C (Applicant) (Respondent) Assessee by : Shri Deep…

Jhaveri Trading and Investment Pvt.Ltd., Ahmedabad vs. The DCIT, Cent. Cir. 1(1), Ahmedabad

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

ITA 402/AHD/2023[2013-14]Status: DisposedITAT Ahmedabad13 Jun 2024AY 2013-14

Bench: Shri Waseem Ahmed & Shri Tr Senthil Kumarआयकर अपील सं./Ita Nos. 401 To 403/Ahd/2023 "नधा"रण वष"/Asstt. Years: (2012-2013 To 2014-2015) & आयकर अपील सं./Ita Nos. 399 & 400/Ahd/2023 "नधा"रण वष"/Asstt. Years: (2010-2011 & 2011-12)

For Appellant: Shri Deepak Shah, ARFor Respondent: Shri Sudhendu Das, CIT.DR
Section 132(4)Section 68

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’ B’’ BENCH, AHMEDABAD BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER And SHRI TR SENTHIL KUMAR, JUDICIAL MEMBER आयकर अपील सं./ITA Nos. 401 to 403/AHD/2023 "नधा"रण वष"/Asstt. Years: (2012-2013 to 2014-2015) & आयकर अपील सं./ITA Nos. 399 & 400/AHD/2023 "नधा"रण वष"/Asstt. Years: (2010-2011 & 2011-12) Jhaveri Trading and Investment D.C.I.T, Private Limited, Vs. Central Circle-1(1), 21, Tapovan Society, Ahmedabad. Near Manekbaug Jain Temple, Manekbaug, Ambawadi, Ahmedabad-380015. PAN: AAACJ9256C (Applicant) (Respondent) Assessee by : Shri Deep…

Jhaveri Trading and Investment Pvt.Ltd., Ahmedabad vs. The DCIT, Cent. Cir. 1(1), Ahmedabad

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

ITA 401/AHD/2023[2012-13]Status: DisposedITAT Ahmedabad13 Jun 2024AY 2012-13

Bench: Shri Waseem Ahmed & Shri Tr Senthil Kumarआयकर अपील सं./Ita Nos. 401 To 403/Ahd/2023 "नधा"रण वष"/Asstt. Years: (2012-2013 To 2014-2015) & आयकर अपील सं./Ita Nos. 399 & 400/Ahd/2023 "नधा"रण वष"/Asstt. Years: (2010-2011 & 2011-12)

For Appellant: Shri Deepak Shah, ARFor Respondent: Shri Sudhendu Das, CIT.DR
Section 132(4)Section 68

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’ B’’ BENCH, AHMEDABAD BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER And SHRI TR SENTHIL KUMAR, JUDICIAL MEMBER आयकर अपील सं./ITA Nos. 401 to 403/AHD/2023 "नधा"रण वष"/Asstt. Years: (2012-2013 to 2014-2015) & आयकर अपील सं./ITA Nos. 399 & 400/AHD/2023 "नधा"रण वष"/Asstt. Years: (2010-2011 & 2011-12) Jhaveri Trading and Investment D.C.I.T, Private Limited, Vs. Central Circle-1(1), 21, Tapovan Society, Ahmedabad. Near Manekbaug Jain Temple, Manekbaug, Ambawadi, Ahmedabad-380015. PAN: AAACJ9256C (Applicant) (Respondent) Assessee by : Shri Deep…

Jhaveri Trading and Investment Pvt.Ltd., Ahmedabad vs. The DCIT, Cent. Cir. 1(1), Ahmedabad

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

ITA 400/AHD/2023[2011-12]Status: DisposedITAT Ahmedabad13 Jun 2024AY 2011-12

Bench: Shri Waseem Ahmed & Shri Tr Senthil Kumarआयकर अपील सं./Ita Nos. 401 To 403/Ahd/2023 "नधा"रण वष"/Asstt. Years: (2012-2013 To 2014-2015) & आयकर अपील सं./Ita Nos. 399 & 400/Ahd/2023 "नधा"रण वष"/Asstt. Years: (2010-2011 & 2011-12)

For Appellant: Shri Deepak Shah, ARFor Respondent: Shri Sudhendu Das, CIT.DR
Section 132(4)Section 68

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’ B’’ BENCH, AHMEDABAD BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER And SHRI TR SENTHIL KUMAR, JUDICIAL MEMBER आयकर अपील सं./ITA Nos. 401 to 403/AHD/2023 "नधा"रण वष"/Asstt. Years: (2012-2013 to 2014-2015) & आयकर अपील सं./ITA Nos. 399 & 400/AHD/2023 "नधा"रण वष"/Asstt. Years: (2010-2011 & 2011-12) Jhaveri Trading and Investment D.C.I.T, Private Limited, Vs. Central Circle-1(1), 21, Tapovan Society, Ahmedabad. Near Manekbaug Jain Temple, Manekbaug, Ambawadi, Ahmedabad-380015. PAN: AAACJ9256C (Applicant) (Respondent) Assessee by : Shri Deep…